160 Taxman 397 (Del), Commissioner of Income Tax v. Beema Manufactures Pvt. Ltd.

130 Taxmann 162High Court2003#16635 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2015 to 2015.

Judgments citing 160 Taxman 397 (Del), Commissioner of Income Tax v. Beema Manufactures Pvt. Ltd.

(Now Pernod Ricard India Pvt.Ltd.)

The appeals are dismissed but in the circumstances with no order as to

ITA/900/2009HC Delhi06 Oct 2015
Section 260A

…ITA Nos. 898, 899, 900 & 901 of 2009 & 237 of 2015 Page 1 of 17 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI Reserved on: September 23, 2015 Date of decision: October 06, 2015 ITA 898/2009 SEAGRAM DISTILLERIES PVT. LTD (NOW PERNOD RICARD INDIA PVT.LTD.) ..... Appellant Through: Mr. Deepak Chopra, Mr Aditya Gupta, and Ms Neha Singh, Advocates. versus COMMISSIONER OF INCOME TAX- III, NEW DELHI ..... Respondent Through: Mr. Kamal Sawhney, Senior Standing counsel with…

(Now Pernod Ricard India Pvt.Ltd.)

The appeals are dismissed but in the circumstances with no order as to

ITA/901/2009HC Delhi06 Oct 2015
Section 260A

…ITA Nos. 898, 899, 900 & 901 of 2009 & 237 of 2015 Page 1 of 17 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI Reserved on: September 23, 2015 Date of decision: October 06, 2015 ITA 898/2009 SEAGRAM DISTILLERIES PVT. LTD (NOW PERNOD RICARD INDIA PVT.LTD.) ..... Appellant Through: Mr. Deepak Chopra, Mr Aditya Gupta, and Ms Neha Singh, Advocates. versus COMMISSIONER OF INCOME TAX- III, NEW DELHI ..... Respondent Through: Mr. Kamal Sawhney, Senior Standing counsel with…

(Now Pernod Ricard India Pvt.Ltd.)

The appeals are dismissed but in the circumstances with no order as to

ITA/899/2009HC Delhi06 Oct 2015
Section 260A

…ITA Nos. 898, 899, 900 & 901 of 2009 & 237 of 2015 Page 1 of 17 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI Reserved on: September 23, 2015 Date of decision: October 06, 2015 ITA 898/2009 SEAGRAM DISTILLERIES PVT. LTD (NOW PERNOD RICARD INDIA PVT.LTD.) ..... Appellant Through: Mr. Deepak Chopra, Mr Aditya Gupta, and Ms Neha Singh, Advocates. versus COMMISSIONER OF INCOME TAX- III, NEW DELHI ..... Respondent Through: Mr. Kamal Sawhney, Senior Standing counsel with…

(Now Pernod Ricard India Pvt.Ltd.)

The appeals are dismissed but in the circumstances with no order as to

ITA/898/2009HC Delhi06 Oct 2015
Section 260A

…ITA Nos. 898, 899, 900 & 901 of 2009 & 237 of 2015 Page 1 of 17 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI Reserved on: September 23, 2015 Date of decision: October 06, 2015 ITA 898/2009 SEAGRAM DISTILLERIES PVT. LTD (NOW PERNOD RICARD INDIA PVT.LTD.) ..... Appellant Through: Mr. Deepak Chopra, Mr Aditya Gupta, and Ms Neha Singh, Advocates. versus COMMISSIONER OF INCOME TAX- III, NEW DELHI ..... Respondent Through: Mr. Kamal Sawhney, Senior Standing counsel with…

(Now Pernod Ricard India Pvt.Ltd.)

The appeals are dismissed but in the circumstances with no order as to

ITA/237/2015HC Delhi06 Oct 2015
Section 260A

…ITA Nos. 898, 899, 900 & 901 of 2009 & 237 of 2015 Page 1 of 17 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI Reserved on: September 23, 2015 Date of decision: October 06, 2015 ITA 898/2009 SEAGRAM DISTILLERIES PVT. LTD (NOW PERNOD RICARD INDIA PVT.LTD.) ..... Appellant Through: Mr. Deepak Chopra, Mr Aditya Gupta, and Ms Neha Singh, Advocates. versus COMMISSIONER OF INCOME TAX- III, NEW DELHI ..... Respondent Through: Mr. Kamal Sawhney, Senior Standing counsel with…

160 Taxman 397 (Del), Commissioner of Income Tax v. Beema Manufactures Pvt. Ltd. (130 Taxmann 162) — Cited in 5 Judgments | BharatTax