1) ITO v. Nets Soft India Ltd.

35 Taxmann.com 579Income Tax Appellate Tribunal2013#24613 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2017 to 2025.

Sections most often in play

Section 143(3)Section 271AASection 271GSection 273BSection 40A(2)(b)Section 92BASection 10DSection 92C

Judgments citing 1) ITO v. Nets Soft India Ltd.

S.N. Exports, New Delhi vs. ITO Ward-4, Panipat

In the result, all the appeals of Revenue are dismissed

ITA 2359/DEL/2019[2014-15]Status: DisposedITAT Delhi09 May 2025AY 2014-15

Bench: Shri M. Balaganesh & Shri Yogesh Kumar U.S.

For Appellant: NoneFor Respondent: Shri Sahil Kumar Bansal, Sr. DR
Section 143(3)Section 271GSection 92BSection 92DSection 92D(1)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”: NEW DELHI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER ITA Nos. 2358 & 2359/Del/2019 (Assessment Year: 2014-15) M/s. S. N. Exports, Vs. Income Tax Officer, Near Indu Banquet Hall, Ward-4, Shri Ram mar, Delhi Sanoli Panipat Bye Pass Road, Panipat (Appellant) (Respondent) PAN: AASFS8880N Assessee by : None Revenue by: Shri Sahil Kumar Bansal, Sr. DR Date of Hearing 05/05/2025 Date of pronouncement 09/05/2025 O R D E R PER M. BALAGANESH, A. M.: 1. The appeals in ITA Nos. 2358 & 2359/Del/2019 for AY 2014-15, arise out of the…

S.N. Exports, New Delhi vs. ITO Ward-4, Panipat

In the result, all the appeals of Revenue are dismissed

ITA 2358/DEL/2019[2014-15]Status: DisposedITAT Delhi09 May 2025AY 2014-15

Bench: Shri M. Balaganesh & Shri Yogesh Kumar U.S.

For Appellant: NoneFor Respondent: Shri Sahil Kumar Bansal, Sr. DR
Section 143(3)Section 271GSection 92BSection 92DSection 92D(1)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”: NEW DELHI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER ITA Nos. 2358 & 2359/Del/2019 (Assessment Year: 2014-15) M/s. S. N. Exports, Vs. Income Tax Officer, Near Indu Banquet Hall, Ward-4, Shri Ram mar, Delhi Sanoli Panipat Bye Pass Road, Panipat (Appellant) (Respondent) PAN: AASFS8880N Assessee by : None Revenue by: Shri Sahil Kumar Bansal, Sr. DR Date of Hearing 05/05/2025 Date of pronouncement 09/05/2025 O R D E R PER M. BALAGANESH, A. M.: 1. The appeals in ITA Nos. 2358 & 2359/Del/2019 for AY 2014-15, arise out of the…

Cadbury Schweppes Overseas Ltd, Mumbai vs. Asst DIT (It) 1(2), Mumbai

In the result the appeal is allowed

ITA 5318/MUM/2014[2008-09]Status: DisposedITAT Mumbai31 Oct 2017AY 2008-09

Bench: Shri Joginder Singh () & Shri N.K. Pradhan () Assessment Year: 2008-09 Cadbury Schweppes Overseas Adit-1(2) Ltd. C/O Mondelez House, Mumbai Vs. Unit No. 2001, 20Th Floor, Tower- 3 (Wing-C), India Bulls Finance Centre, Parel Mumbai-400026 Pan No. Aaacc4968N Appellant Respondent Assessee By : Mr. Arijit Chakravarty, Ar Revenue By : Mr. Rajat Mittal, Dr Date Of Hearing : 23/08/2017 Date Of Pronouncement : 31/10/2017

For Appellant: Mr. Arijit Chakravarty, ARFor Respondent: Mr. Rajat Mittal, DR
Section 143(3)Section 271GSection 273BSection 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C” MUMBAI BEFORE SHRI JOGINDER SINGH (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2008-09 Cadbury Schweppes Overseas ADIT-1(2) Ltd. C/o Mondelez House, Mumbai Vs. Unit No. 2001, 20th floor, Tower- 3 (Wing-C), India Bulls Finance Centre, Parel Mumbai-400026 PAN No. AAACC4968N Appellant Respondent Assessee by : Mr. Arijit Chakravarty, AR Revenue by : Mr. Rajat Mittal, DR Date of Hearing : 23/08/2017 Date of pronouncement : 31/10/2017 ORDER PER N.K. PRADHAN, A.M. This is an appeal filed by the assessee. The relevant assessment ye…

1) ITO v. Nets Soft India Ltd. (35 Taxmann.com 579) — Cited in 3 Judgments | BharatTax