Aims Max Gardenia Developers P. Ltd Vs DCIT
.... 2. On the facts and circumstances of case and in law, the assessment order passed by the assessing officer u/s 143(3) r.w.s 153A is illegal and without jurisdiction and Commissioner of Income Tax (Appeal) should have held so.” Grounds raised by the revenue are as under :- “1. The o ...
Income Tax Appellate Tribunal (Delhi A Bench)
Hewitt Associates (India) Private Limited Vs ACIT
.... y the assessee. From the details on record, we find that while the assessee is into software development services, this company i.e. e-Zest Solutions Ltd., is rendering product development services and high end technical services which come under the category of KPO services ...we hold that this ...
Income Tax Appellate Tribunal (Delhi I-1 Bench)
AkshayKhetterpal Vs ACIT
.... ommissioner wrongly held that the Assessee do not have any permission under Environment Protection Act, 1986 whereas the Assessee had the same. We are in agreement with the aforesaid facts,however in our view it is probable that the Ld. Commissioner may be due to oversight could not have noticed ...
Income Tax Appellate Tribunal (Delhi A Bench)
Casio India Company Pvt. Ltd. Vs DCIT
.... nal transaction, Grounds No. 10 to 16 are in respect of protective adjustment using bright line approach. Grounds No 17 to 18.3 are in respect of substantive adjustment using RPSM approach. Ground No. 19 is consequential in nature. The Ld. Counsel for the assessee submitted that in Assessee’s ow ...
Income Tax Appellate Tribunal (Delhi I-1 Bench)
Agilent Technologies (International) Pvt. Ltd Vs ACIT
.... We find, for the same AY, the co-ordinate Bench of the Tribunal in the case of IHG IT Services (India) Pvt. Ltd. (ITA No.6381/Del/2012), has observed as under:- “29. We have heard both the parties, have gone through the records and gone through the Annual Report of Genesys International C ...
Income Tax Appellate Tribunal (Delhi I-1 Bench)
Escorts Limited. Vs DCIT
.... e of business. In accordance with the principle of consistency and doctrine of judicial discipline, the AO/TPO is directed to include Mahindra Gujarat Tractors Ltd. in the final list of comparables.” 7.4.3 For AY 2013-14, the Ld. CIT(A) followed the order of his predecessor and directed th ...
Income Tax Appellate Tribunal (Delhi I-2 Bench)
M/S. Potent Foods Pvt. Ltd Vs Income Tax Officer
.... ade by the A.O. under section 68 of the I.T. Act, 1961. He submitted that assessee during the course of assessment proceedings have filed voluminous details to prove, identity, creditworthiness and genuineness of the share applicants and genuineness of the transaction. Relying on various decisio ...
Income Tax Appellate Tribunal (Delhi SMC Bench)
M/S. Sharda Educational Trust Vs Income Tax Officer
.... ances to authorized consultants attract the provisions of section 201(1)/201(1A) of the Act. 8.1. The ld. DR referring to the MOU submitted that a perusal of the MOU made with the consultants (reproduced on Pages 39 - 42 of the assessment order) shows that the assessee had engaged them on i ...
Income Tax Appellate Tribunal (Delhi D Bench)
M/S. Escorts Finance Limited Vs Dy. Commissioner Of Income Tax
.... d. vs. ITO (2003) 259 ITR 19(SC). 5.3 It was submitted that even otherwise Ld.AO had examined the question of loss on sale of repossessed assets in the original assessment and a review through reassessment cannot be sustained. 5.4 It was specifically pointed out that the Tax Authoritie ...
Income Tax Appellate Tribunal (Delhi B Bench)
Thakur Vaidyanath Aiyar & Co. Vs Asstt. Commissioner Of Income Tax
.... ell as ld. CIT(Appeals) have erred in making an addition of Rs. 1,12,551.00 being 10% of the total telephone expenses 8. That the telephone expenses have been incurred for the purpose of the profession of the assessee and are fully deductable. 9. That the ld. AO has erred in disallowin ...
Income Tax Appellate Tribunal (Delhi B Bench)
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