26 (Mum.) 4. Festo Controls Private Ltd. v. DCIT

30 Taxmann.com 16Reported decision2013#24365 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,615 Indian tax judgments — from 2019 to 2021.

Judgments citing 26 (Mum.) 4. Festo Controls Private Ltd. v. DCIT

Ciba India Ltd, Mumbai vs. JCIT (OSD) RG 8(1), Mumbai

In the result, appeal is partly allowed

ITA 4210/MUM/2014[2008-09]Status: DisposedITAT Mumbai16 Feb 2021AY 2008-09

Bench: Shri Pramod Kumar & Shri Saktijit Dey

For Appellant: Shri Madhur Agrawal a/wFor Respondent: Shri Anand Mohan

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRAMOD KUMAR, VICE PRESIDENT AND SHRI SAKTIJIT DEY, JUDICIAL MEMBER ITA no.4210/Mum./2014 (Assessment Year : 2008–09) Ciba India Ltd. (Through their successors BASF India Ltd.) Vibgyor Towers, Unit no.101, 1st Floor ……………. Appellant Block–C–62, Bandra Kurla Complex Bandra (E), Mumbai 400 051 PAN – AAACC4147P v/s Jt. Commissioner of Income Tax (OSD) ……………. Respondent Range–8(1), Mumbai Assessee by : Shri Madhur Agrawal a/w Shri Milin Thakkar and Ms. Nyrica Trikannad Revenue by : Shri Anand Mohan Date of Hearing – 03.12.2020 Date of Order – 16.…

Randox Laboratories (India) Private Limited, Bangalore vs. DCIT, Bangalore

In the result, appeal by the Assessee is partly allowed and the appeal by the revenue is dismissed

ITA 800/BANG/2016[2011-12]Status: DisposedITAT Bangalore17 Jul 2019AY 2011-12

Bench: Shri N.V. Vasudevan & Shri Jason P. Boaz

For Respondent: Shri C.H. Sundar Rao, CIT(DR-I), ITAT, Bangalore
Section 143(3)Section 144CSection 92Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI JASON P. BOAZ, ACCOUNTANT MEMBER IT(TP)A No.433/Bang/2016 Assessment year : 2011-12 The Deputy Commissioner of Vs. M/s. Randox Laboratories India Income Tax, Private Limited, Circle 5(1)(1), Plot No.191-195 & 246-250, Bangalore. KIADB Industrial Area, Bommasandra Jigani Link Road Bengaluru – 560 105. PAN: AADCR 0074K APPELLANT RESPONDENT IT(TP)A No.800/Bang/2016 Assessment year : 2011-12 M/s. Randox Laboratories India Vs. The Deputy Commissioner of Private Limited, Income Tax, Bengaluru – 560 105. Ci…

DCIT, Bangalore vs. M/S Randox Laboratories India Pvt. Ltd., Mumbai

In the result, appeal by the Assessee is partly allowed and the appeal by the revenue is dismissed

ITA 433/BANG/2016[2011-12]Status: DisposedITAT Bangalore17 Jul 2019AY 2011-12

Bench: Shri N.V. Vasudevan & Shri Jason P. Boaz

For Respondent: Shri C.H. Sundar Rao, CIT(DR-I), ITAT, Bangalore
Section 143(3)Section 144CSection 92Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI JASON P. BOAZ, ACCOUNTANT MEMBER IT(TP)A No.433/Bang/2016 Assessment year : 2011-12 The Deputy Commissioner of Vs. M/s. Randox Laboratories India Income Tax, Private Limited, Circle 5(1)(1), Plot No.191-195 & 246-250, Bangalore. KIADB Industrial Area, Bommasandra Jigani Link Road Bengaluru – 560 105. PAN: AADCR 0074K APPELLANT RESPONDENT IT(TP)A No.800/Bang/2016 Assessment year : 2011-12 M/s. Randox Laboratories India Vs. The Deputy Commissioner of Private Limited, Income Tax, Bengaluru – 560 105. Ci…

26 (Mum.) 4. Festo Controls Private Ltd. v. DCIT (30 Taxmann.com 16) — Cited in 3 Judgments | BharatTax