Virtusa (India) (P.) Ltd. v. Deputy Commissioner of Income-tax

67 Taxmann.com 65Income Tax Appellate Tribunal2016#21346 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2023.

Judgments citing Virtusa (India) (P.) Ltd. v. Deputy Commissioner of Income-tax

ENVIRO TECHNOLOGY LIMITED,ANKLESHWAR vs. THE DY. COMMISSIONER OF INCOME TAX, CPC,, BANGALORE

In the result, appeal filed by the assessee is dismissed

ITA 28/SRT/2023[2016-17]Status: DisposedITAT Surat16 Jun 2023AY 2016-17

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No.28/Srt/2023 "नधा"रण वष"/Assessment Year: (2016-17) (Virtual Hearing) Enviro Technology Limited, Vs. The Dcit, Plot No. 2413/14, Gidc Estate, Centralized Processing Centre, Ankleshwar – 393002, Gujarat. Banglore. (Appellant) (Respondent) "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaace4126G Appellant By Ms Urvashi Shodhan, Ar Respondent By Shri Vinod Kumar, Sr. Dr 24/04/2023 Date Of Hearing Date Of Pronouncement 16/06/2023

Section 115JSection 143(1)Section 154Section 154(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA No.28/SRT/2023 "नधा"रण वष"/Assessment Year: (2016-17) (Virtual Hearing) Enviro Technology Limited, Vs. The DCIT, Plot No. 2413/14, GIDC Estate, Centralized Processing Centre, Ankleshwar – 393002, Gujarat. Banglore. (Appellant) (Respondent) "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAACE4126G Appellant by Ms Urvashi Shodhan, AR Respondent by Shri Vinod Kumar, Sr. DR 24/04/2023 Date of Hearing Date of Pronouncement 16/06/2023 आदेश / O R D E R PER DR. A. L. SAINI, AM: Captioned appeal filed by the…

PENINSULA FACILITY MANAGEMENT SERVICES LTD.,MUMBAI vs. ASSTT. CIT -CPC, MUMBAI

In the result, assessee’s appeal allowed

ITA 803/MUM/2021[2014-15]Status: DisposedITAT Mumbai14 Dec 2021AY 2014-15

Bench: Shri Shamim Yahya (Am) & Ms. Suchitra Raghunath Kamble (Jm)

For Appellant: Shri Hardik NirmalFor Respondent: Shri Ashish Kumar

Section 115JSection 143Section 143(1)Section 234ASection 4

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” Bench, Mumbai Before Shri Shamim Yahya (AM) & MS. Suchitra Raghunath Kamble (JM) ITA Nos.803 & 804/Mum/2021 (Assessment Years: 2014-15 & 15-16) Peninsula Facility Management ACIT,CPC Services Ltd. Post Bag NO.2, Peninsula Spenta Electronic City Post Office 2nd Floor, Mathuradas Mills Compound Bangalore-560 100 Vs. Senapati Bapat Marg, Lower Parel Mumbai-400 013 PAN/GIR No. AAACJ5680L (Assessee) (Revenue) : Assessee by : Shri Hardik Nirmal Revenue by : Shri Ashish Kumar Date of Hearing : 14.12.2021 Date of Pronouncement : 14.12.2021 O R D E R Per Shamim Yahya(A.M.).:…

SAYAJI INDUSTRIES LTD.,,AHMEDABAD vs. THE DY. COMMISSIONER OF INCOME TAX, CIRCLE-4(1)(1),, AHMEDABAD

In the result, the appeal filed by the Assessee stands partly allowed for statistical purposes

ITA 2137/AHD/2018[2015-16]Status: DisposedITAT Ahmedabad13 May 2021AY 2015-16

For Appellant: Shri Aparna Parelkar, A.RFor Respondent: Shri S. S. Shukla, Sr. D.R

Section 115JSection 143(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH (Conducted Through Virtual Court) Before: Shri Rajpal Yadav, Vice President And Shri Amarjit Singh, Accountant Member Assessment Year 2015-16 Sayaji Industries Ltd. The Dy. CIT, Circle- Maize Products, 4, Pratyakshkar Ambawadi, Vs Bhavan, Panjrapole, P.O. Kathwada, Ahmedabad-380015 Ahmedabad-382430 (Respondent) PAN: AADCS0861R (Appellant) Revenue by: Shri S. S. Shukla, Sr. D.R. Assessee by: Shri Aparna Parelkar, A.R. Date of hearing : 24-03-2021 Date of pronouncement : 13-05-2021 आदेश/ORDER PER : AMARJIT SINGH, ACCOUNTANT MEMBER:- This assessee’…

M/S WIRES & FABRIKS (SA) LTD.,KOLKATA vs. D.C.I.T CIR - 3(1), KOLKATA

Appeal is allowed in above terms

ITA 863/KOL/2019[2013-14]Status: DisposedITAT Kolkata31 Dec 2019AY 2013-14

Bench: Shri P.M. Jagtap, V.P & Shri S. S. Godara, Jm आयकर अपीलसं./I.T.A No.863/Kol/2019 ("नधा"रण वष" / Assessment Year: 2013-14) Wires & Fabricks (Sa) Ltd. Vs. Dcit, Circle-3(1), Kolkata. 7, Chittaranjan Avenue, Laha Paint House, Kolkata – 700072. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaacw2586L (Appellant) .. (Respondent) Appellant By : Shri Rip Das, Fca Respondent By : Smt. Ranu Biswas, Sr. Dr सुनवाई क" तार"ख/ Date Of Hearing : 10/12/2019 घोषणा क" तार"ख/Date Of Pronouncement : 31/12/2019 आदेश / O R D E R Per Shri S. S. Godara: This Assessee’S Appeal For Assessment Year 2013-14 Arises Against The Commissioner Of Income Tax (A)-1, Kolkata Dated 12.02.2019 Passed In Case No.10591/Cit(A)-1/ Kol/Circle-3(1)/2016-17 Involving Proceedings U/S 143(3) Of The Income Tax Act, 1961; In Short ‘The Act’. Heard Both The Parties. Case File Perused. 2. The Assessee’S Sole Substantive Grievance Canvassed In The Instant Appeal Challenges Correctness Of Both The Lower Authorities’ Action Declining 115Jaa Mat Credit As Prayed For In Section 154 Rectification Proceedings. The Cit(A)’S Detailed Discussion On Affirming The Assessing Officer’S Action To This Effect Reads As Under: “8. Grounds Of Appeal No. 2 & 3 Are Being Considered In A Consolidated Manner. It Was The Plea Of The Assessee That The A.O. Should Have Considered The Schedule Matc Of Itr6

For Appellant: Shri Rip Das, FCAFor Respondent: Smt. Ranu Biswas, Sr. DR

Section 115JSection 143(3)Section 154Section 155JSection 2(43)Section 244A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH KOLKATA BEFORE SHRI P.M. JAGTAP, V.P & SHRI S. S. GODARA, JM आयकर अपीलसं./I.T.A No.863/Kol/2019 ("नधा"रण वष" / Assessment Year: 2013-14) Wires & Fabricks (SA) Ltd. Vs. DCIT, Circle-3(1), Kolkata. 7, Chittaranjan Avenue, Laha Paint House, Kolkata – 700072. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAACW2586L (Appellant) .. (Respondent) Appellant by : Shri Rip Das, FCA Respondent by : Smt. Ranu Biswas, Sr. DR सुनवाई क" तार"ख/ Date of Hearing : 10/12/2019 घोषणा क" तार"ख/Date of Pronouncement : 31/12/2019 आदेश / O R D E R Per Shri S. S. Godara: This assessee’s appeal for ass…