232 (Mum.) 2. Tata Communications Ltd. v. DCIT

41 Taxmann.com 486Reported decision2014#24896 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2022 to 2023.

Judgments citing 232 (Mum.) 2. Tata Communications Ltd. v. DCIT

Fusion Jewellery Mfg. Co. P.Ltd, Mumbai vs. Pr CIT 9, Mumbai

ITA 3853/MUM/2017[2010-11]Status: DisposedITAT Mumbai11 May 2023AY 2010-11
For Appellant: Shri Fenil BhattFor Respondent: Dr. Yogesh Kamat
Section 143(3)Section 263Section 57Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL "K" BENCH, MUMBAI SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER Fusion Jewellery Manufacturing Company Private Ltd. Unit No. 32, SFD-1, Seepz++, Seepz Sez, Andheri(East), Mumbai-400096 …………… Appellant [PAN: AAACF7704R] Income Tax Officer, Ward-9(3)(3) Vs Room No. 418, Aaykarbhavan, ……………. Respondent Mumbai-400020 Appearance For the Appellant/Assessee : Shri Fenil Bhatt For the Respondent/Department : Dr. Yogesh Kamat Date : 20.02.2023 Conclusion of hearing : 11.05.2023 Pronouncement of order O R D E R Per Rahul Chaudhary, Judicial Member:…

Jcb India Ltd., New Delhi vs. DCIT, Circle- 13(2), New Delhi

In the result, the appeal is allowed

ITA 519/DEL/2021[2015-16]Status: DisposedITAT Delhi19 Jan 2022AY 2015-16

Bench: Shri G.S. Pannu, Hon’Ble & Shri Saktijit Deyassessment Year: 2014-15 & Assessment Year: 2015-16

Section 143(3)Section 263Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘I-1’ NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE PRESIDENT AND SHRI SAKTIJIT DEY, JUDICIAL MEMBER Assessment Year: 2014-15 And Assessment Year: 2015-16 M/s. JCB India Ltd., Vs. DCIT, B1/1-1, 2nd Floor, Mohan Circle-13(2), Cooperative Industrial Estate, New Delhi Mathura Road, New Delhi PAN :AAACE0078P (Appellant) (Respondent) Appellant by Sh. Vishal Kalra, Advocate Sh. S.S. Tomar, Advocate Sh. Ankit Sahani, Advocate Respondent by Sh. Surender Pal, CIT(DR) Date of hearing 21.12.2021 Date of pronouncement 19.01.2022 ORDER PER SAKTIJIT DEY, JM: By filing these…

Jcb India Ltd., New Delhi vs. DCIT, Circle- 13(2), New Delhi

In the result, the appeal is allowed

ITA 518/DEL/2021[2014-15]Status: DisposedITAT Delhi19 Jan 2022AY 2014-15

Bench: Shri G.S. Pannu, Hon’Ble & Shri Saktijit Deyassessment Year: 2014-15 & Assessment Year: 2015-16

Section 143(3)Section 263Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘I-1’ NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE PRESIDENT AND SHRI SAKTIJIT DEY, JUDICIAL MEMBER Assessment Year: 2014-15 And Assessment Year: 2015-16 M/s. JCB India Ltd., Vs. DCIT, B1/1-1, 2nd Floor, Mohan Circle-13(2), Cooperative Industrial Estate, New Delhi Mathura Road, New Delhi PAN :AAACE0078P (Appellant) (Respondent) Appellant by Sh. Vishal Kalra, Advocate Sh. S.S. Tomar, Advocate Sh. Ankit Sahani, Advocate Respondent by Sh. Surender Pal, CIT(DR) Date of hearing 21.12.2021 Date of pronouncement 19.01.2022 ORDER PER SAKTIJIT DEY, JM: By filing these…

232 (Mum.) 2. Tata Communications Ltd. v. DCIT (41 Taxmann.com 486) — Cited in 3 Judgments | BharatTax