3/M/2010)(Mum.) 17. CIT v Excel Industries Ltd. (358 ITR 295)(SC) 18. CIT v. Arthur Andrson & Co. (

44 Taxmann.com 421Reported decision#20988 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2021.

Judgments citing 3/M/2010)(Mum.) 17. CIT v Excel Industries Ltd. (358 ITR 295)(SC) 18. CIT v. Arthur Andrson & Co. (

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.…

ASST CIT 15(1)(2), MUMBAI vs. DOKA INDIA P.LTD, NAVI MUMBAI

In the result, the appeal filed by the revenue is dismissed

ITA 1912/MUM/2016[2011-12]Status: DisposedITAT Mumbai07 Aug 2020AY 2011-12

Bench: Shri Pramod Kumar, Vp & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.1912/Mum/2016 (निर्धारण वर्ा / Assessment Year: 2011-12) Acit-15(1)(2) बिधम/ M/S. Doka India Pvt. Ltd. 483A, 4Th Floor, Aayakar Plot No. 26A, Sector-7, 601 Vs. Bhavan, Mumbai-400021. To 606, Mahavir Landmark Bldg, Kharghar, Navi Mumbai-410210. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaccd7895H (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri Anand Mohan (Dr) Assessee By: Shri Dharmesh Shah/ Dhaval Shah सुनवाई की तारीख / Date Of Hearing: 13/02/2020 घोषणा की तारीख /Date Of Pronouncement: 07/08/2020 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue Has Filed The Present Appeal Against The Assessment Order Passed U/S.144C(1) Of The Income Tax Act, 1961 ( In Short “The Act”) In Pursuance Of The Directions Of Dispute Resolution Panel – I, Mumbai [Hereinafter Referred To As The “Drp”] Dated 29.12.2015 Relevant To The A.Y. 2011-12. 2. The Revenue Has Raised The Following Grounds: -

For Appellant: Shri Dharmesh Shah/ Dhaval ShahFor Respondent: Shri Anand Mohan (DR)

Section 143(1)Section 143(2)Section 144C(1)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRAMOD KUMAR, VP AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No.1912/Mum/2016 (निर्धारण वर्ा / Assessment Year: 2011-12) ACIT-15(1)(2) बिधम/ M/s. Doka India Pvt. Ltd. 483A, 4th Floor, Aayakar Plot No. 26A, Sector-7, 601 Vs. Bhavan, Mumbai-400021. to 606, Mahavir Landmark Bldg, Kharghar, Navi Mumbai-410210. स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AACCD7895H (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue by: Shri Anand Mohan (DR) Assessee by: Shri Dharmesh Shah/ Dhaval Shah सुनवाई की तारीख / Date of Hearing: 13/02/2020 घोषणा की तारी…

PERSTORP CHEMICALS INDIA P.LTD, NAVI MUMBAI vs. ITO 10(2)(2), MUMBAI

The appeal of the assessee is partly allowed

ITA 2137/MUM/2017[2010-11]Status: DisposedITAT Mumbai29 Jun 2020AY 2010-11

Bench: Shri Vikas Awasthy & Shri G.Manjunathaआअसं. 2137/मुं/2017 ("न.व 2010-11) Perstorp Chemicals India Pvt. Ltd., 501, 5Th Floor, Kesar Solitaire, Plot No.5, Sector -19, Sanpada, Navi Mumbai -400 705 Pan: Aaacp9450G ...... अपीलाथ" /Appellant

For Appellant: Shri Mayur KisnadwalaFor Respondent: Shri Uodal Raj Singh

Section 271(1)(c)Section 92C

…आयकर अपील"य अ"धकरण मुंबई पीठ ““जे ”, मुंबई IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI "ी "वकास अव"थी, "या"यक सद"य एवं "ी जी. मंजुनाथ, लेखा सद"य के सम" BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI G.MANJUNATHA, ACCOUNTANT MEMBER आअसं. 2137/मुं/2017 ("न.व 2010-11) Perstorp Chemicals India Pvt. Ltd., 501, 5th Floor, Kesar Solitaire, Plot No.5, Sector -19, Sanpada, Navi Mumbai -400 705 PAN: AAACP9450G ...... अपीलाथ" /Appellant बनाम Vs. Income Tax Officer 10(2)(2) Aaykar Bhavan, M.K.Road, ..... ""तवाद"/Respondent Mumbai 400 020 अपीलाथ" "वारा/ Appellant by : Shri Mayur Kisnadwala ""तवाद"…

FCB ADVERTISING P. LTD,MUMBAI vs. ASST CIT CIR 3(1)(2), MUMBAI

The appeal stands allowed in terms of our above order

ITA 2194/MUM/2017[2012-13]Status: DisposedITAT Mumbai25 Jun 2019AY 2012-13

Bench: Hon’Ble Shri Saktijit Dey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Mr. Ajit Kumar Jain & Mr. SiddheshFor Respondent: Mr. Rignesh Das, Ld. DR

Section 143(3)Section 144C(13)Section 144C(5)Section 234BSection 40

…1 IT(TP)A No.2194/Mum/2017 M/s FCB Ulka Advertising Pvt. Ltd. Assessment Year 2012-13 आयकर अपीलीय अिधकरण “के” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI माननीय "ी श""जीत दे, "ाियक सद" एवं माननीय माननीय माननीय माननीय "ी मनोज कुमार अ"वाल, लेखा सद" के सम"। माननीय माननीय माननीय BEFORE HON’BLE SHRI SAKTIJIT DEY, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ I.T(TP).A. No. 2194/Mum/2017 (िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" / Assessment Year: 2012-13) वष" FCB Ulka Advertising Pvt. Ltd Assistant Commissioner of (Earlier known as Draft FCB Ulka Income Tax-Circle 3(1)(2…