210 Taxman 78 (Madras) v. PCIT v. Oberoi Hotels (P.) Ltd.

45 Taxmann.com 424High Court2014#25032 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2017 to 2025.

Sections most often in play

Section 139(1)Section 143(2)Section 143(3)Section 147 Section 148 Section 234A Section 234B Section 32

Judgments citing 210 Taxman 78 (Madras) v. PCIT v. Oberoi Hotels (P.) Ltd.

J Ray Mcdermott Engineering Services Private Limited, Chennai vs. Deputy Commissioner of Income Tax, Circle 2(2), Chennai

In the result, the appeal filed by the assessee is partly-allowed

ITA 2016/CHNY/2024[2012-13]Status: DisposedITAT Chennai30 Apr 2025AY 2012-13

Bench: Shri George George Kand Shri Jagadish

For Appellant: Shri Vishal Kalra, AdvocateFor Respondent: Ms. Anitha, Addl. CIT

Section 143(2)Section 143(3)Section 147Section 148Section 250

…आयकर अपील"य अ"धकरण,‘सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी जॉज" जॉज" के, उपा"य" एवं "ी जगद"श, लेखा सद"य के सम" BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENTAND SHRI JAGADISH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.: 2016/CHNY/2024 िनधा"रण वष"/Assessment Year: 2012-13 J Ray McDermott Engineering The Deputy Commissioner Services Pvt. Ltd., Vs. of Income Tax, 3rd and 4th Floor, Circle 2(2), Block/Tower 1DT, Chennai. DLF Down Town, Chennai – 600 028. PAN: AABCJ 6787H (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Shri Vishal Kalra, Advocate ""यथ" क" ओर…

Netherlands Operating Company B.V., Chennai vs. The Assistant Commissioner of Income Tax, Int. Taxation 2(1), Chennai

In the result, appeal filed by the assessee is allowed

ITA 1198/CHNY/2023[2010-11]Status: DisposedITAT Chennai21 Aug 2024AY 2010-11

Bench: Shri Aby T. Varkey & Shri Jagadishआयकर अपील सं./Ita No.1198/Chny/2023 िनधा"रणवष"/Assessment Year: 2010-11 V. Netherlands Operating Company B.V. The Acit, Rmz Millenia (Phase-1), International Taxation -2(1), Business Park, 4Th Floor, Campus 1C, Chennai. 11, Dr. M.G.R. Road, Kandanchavadi, Perungudi, Chennai-600 096. [Pan: Aabcl 0573 D] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri Vishal Kalra, Adv. &For Respondent: Shri R. Clement Ramesh –

Section 143Section 143(2)Section 143(3)Section 144C(1)Section 144C(3)(b)Section 147Section 148

…आयकर अपीलीय अिधकरण, ’सी’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक सद" एवं एवं एवं एवं "ी जगदीश, लेखा सद" के सम" BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI JAGADISH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.1198/Chny/2023 िनधा"रणवष"/Assessment Year: 2010-11 v. Netherlands Operating Company B.V. The ACIT, RMZ Millenia (Phase-1), International Taxation -2(1), Business Park, 4th Floor, Campus 1C, Chennai. 11, Dr. M.G.R. Road, Kandanchavadi, Perungudi, Chennai-600 096. [PAN: AABCL 0573 D] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by…

Smt. Parvathamma, Bangalore vs. ITO Ward-5(2)(4), Bangarpet

In the result, both the appeals of the assessees are allowed

ITA 1571/BANG/2016[2007-08]Status: DisposedITAT Bangalore23 Feb 2017AY 2007-08

Bench: Shri A.K. Garodia

For Respondent: Shri A.R. V. Sreenivasan, JCIT(DR)

Section 143(2)Section 143(3)Section 147Section 148Section 151(2)Section 2Section 254Section 50CSection 54

…IN THE INCOME TAX APPELLATE TRIBUNAL SMC “C” BENCH : BANGALORE BEFORE SHRI A.K. GARODIA, ACCOUNTANT MEMBER ITA Nos. 1571 & 1572/Bang/2016 Assessment year : 2007-08 Smt. Parvathamma Vs. The Income Tax Officer, PAN: AKJPP 0454G W-5(2)(4), Smt. Hemanalini C.H. Bengaluru. PAN: AAKPH 3091E No. 3, 3rd Cross, Gandhinagar, Bangalore – 560 009. APPELLANTS RESPONDENT Appellants by : None Respondent by : Shri A.R. V. Sreenivasan, JCIT(DR) (ITAT), Bengaluru. Date of hearing : 16.02.2017 Date of Pronouncement : 23.02.2017 O R D E R Per A.K. Garodia, Accountant Member Both these appeals are filed by two different assesse…