19 (Bom.), ACIT v. Nimbus

145 ITD 552Income Tax Appellate Tribunal#22578 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2023 to 2023.

Judgments citing 19 (Bom.), ACIT v. Nimbus

Gkc Projects Limited, Hyderabad vs. ACIT, Central Circle-3(1), Hyderabad

The appeals are partly allowed, accordingly

ITA 421/HYD/2022[2018-19]Status: DisposedITAT Hyderabad28 Apr 2023AY 2018-19

Bench: Shri Rama Kanta Panda & Shri K.Narasimha Chary

For Appellant: Shri P.V.S.S. Prasad, ARFor Respondent: Shri Rajendra Kumar, CIT-DR
Section 143(3)

…nts Ltd. [IT Appeal No. 1937 (Mum.) of 2010, dated 31-10- Page 6 of 16 ITA TP Nos. 552/Hyd/2021 & 421/Hyd/2022 2011], Everest Kanto Cylinder Ltd. Vs. Dy. CIT (LTU) [2013] 34 taxmann.com 19 (Bom.), ACIT v. Nimbus communication Ltd. [2013] 34 taxmann.com 298/145 ITD 552 (Mum.) for the AY 2005-06, and also for the AYs 2006-07 and 2007-08, wherein the ALP of corporate guarantee was considered in extenso, the Hon’ble Bombay High Court in the case of GlenmarkPharmaceuticals Ltd. (supra), held that ALP at 0.53% was reasonable. 12. Having considered the facts in their entirety, and while respectfully following the vi…

Gkc Projects Limited, Hyderabad vs. Assistant Commissioner of Income Tax, Circle-3(1), Hyderabad

The appeals are partly allowed, accordingly

ITA 552/HYD/2021[2017-18]Status: DisposedITAT Hyderabad28 Apr 2023AY 2017-18

Bench: Shri Rama Kanta Panda & Shri K.Narasimha Chary

For Appellant: Shri P.V.S.S. Prasad, ARFor Respondent: Shri Rajendra Kumar, CIT-DR
Section 143(3)

…nts Ltd. [IT Appeal No. 1937 (Mum.) of 2010, dated 31-10- Page 6 of 16 ITA TP Nos. 552/Hyd/2021 & 421/Hyd/2022 2011], Everest Kanto Cylinder Ltd. Vs. Dy. CIT (LTU) [2013] 34 taxmann.com 19 (Bom.), ACIT v. Nimbus communication Ltd. [2013] 34 taxmann.com 298/145 ITD 552 (Mum.) for the AY 2005-06, and also for the AYs 2006-07 and 2007-08, wherein the ALP of corporate guarantee was considered in extenso, the Hon’ble Bombay High Court in the case of GlenmarkPharmaceuticals Ltd. (supra), held that ALP at 0.53% was reasonable. 12. Having considered the facts in their entirety, and while respectfully following the vi…

Ocimum Bio Solutions (I) Ltd., Hyd, Hyderabad vs. ACIT, Circle-16(2), Hyderabad

In the result, appeal of the assessee is treated as partly allowed for statistical purposes

ITA 280/HYD/2016[2011-12]Status: DisposedITAT Hyderabad26 Apr 2023AY 2011-12

Bench: Shri Rama Kanta Panda & Shri K. Narasimha Charyआ.अपी.सं / Ita No. 280/Hyd/2016 (निर्धारण वर्ा / Assessment Year: 2011-12) M/S. Ocimum Bio Solutions Asst. Commissioner Of (I) Ltd., Vs. Income Tax, Hyderabad Circle- 16(2), [Pan No. Aaaco4095L] Hyderabad अपीलधर्थी / Appellant प्रत्‍यर्थी / Respondent

For Appellant: Shri P. Murali Mohan Rao, ARFor Respondent: Shri Jeevan Lal Lavidiya, CIT-DR
Section 143(3)

…4475 (Mum.) of 2011, dated 3-9-2013], ACIT v. Asian Paints Ltd. [IT Appeal No. 1937 (Mum.) of 2010, dated 31- 10-2011], Everest Kanto Cylinder Ltd. Vs. Dy. CIT (LTU) [2013] 34 taxmann.com 19 (Bom.), ACIT v. Nimbus communication Ltd. [2013] 34 taxmann.com 298/145 ITD 552 (Mum.) for the AY 2005-06, and also for the AYs 2006-07 and 2007-08, wherein the ALP of corporate guarantee was considered in extenso, the Hon’ble Bombay High Court in the case of GlenmarkPharmaceuticals Ltd. (supra), held that ALP at 0.53% was reasonable. 23. Having considered the facts in their entirety, and while respectfully following the vie…

19 (Bom.), ACIT v. Nimbus (145 ITD 552) — Cited in 3 Judgments | BharatTax