322) 21. Benetton India (P.) Ltd. v. DCIT (

22 Taxmann.com 4Reported decision2012#23814 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2021 to 2023.

Judgments citing 322) 21. Benetton India (P.) Ltd. v. DCIT (

DE DIAMOND ELECTRIC INDIA PVT. LTD.,REWARI vs. DCIT, NEW DELHI

In the result, the appeal is partly allowed

ITA 1109/DEL/2017[2010-11]Status: DisposedITAT Delhi19 Jan 2023AY 2010-11

Bench: Shri G.S. Pannu, Hon’Ble & Shri Saktijit Deyassessment Year: 2010-11

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘I’ NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE PRESIDENT AND SHRI SAKTIJIT DEY, JUDICIAL MEMBER Assessment Year: 2010-11 DE Diamond Electric India Vs. DCIT, Pvt. Ltd., Circle-10(1), Plot No. 38, Sector-5, HSIIDC New Delhi Growth Centre, Phase-II, Bawal, Rewari, Haryana PAN :AACCD6342B (Appellant) (Respondent) Appellant by Sh. Ashutosh M. Rastogi, Advocate Sh. Garvit Sosain, Advocate Respondent by Sh. Mrinal Kumar Das, Sr. DR Date of hearing 21.10.2022 Date of pronouncement 19.01.2023 ORDER PER SAKTIJIT DEY, JM: The present appeal by the assessee arises of orde…

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.…

M/S BERGEN ENGINES INDIA PVT. LTD.,,NEW DELHI vs. ACIT, NEW DELHI

Appeal of the assessee is partly allowed for statistical purpose

ITA 5543/DEL/2016[2012-13]Status: DisposedITAT Delhi05 Feb 2021AY 2012-13

Bench: Shri R. K. Panda & Ms Suchitra Kamble(Through Video Conferencing) Bergen Engines India Pvt. Ltd. Vs Acit 2Nd Floor, 52-B, Okhla Circle-4(2) Industrial Estate, New Delhi Phase-3, Okhla New Delhi Aaecb7223M (Appellant) (Respondent)

Section 143(3)Section 144Section 92C

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘I-1’ NEW DELHI BEFORE SHRI R. K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER (THROUGH VIDEO CONFERENCING) Bergen Engines India Pvt. Ltd. Vs ACIT 2nd Floor, 52-B, Okhla Circle-4(2) Industrial Estate, New Delhi Phase-3, Okhla New Delhi AAECB7223M (APPELLANT) (RESPONDENT) Appellant by Sh. Pradeep Dinodia, CA Respondent by Sh. Surender Pal, CIT DR Date of Hearing 09.11.2020 Date of Pronouncement 05.02.2021 ORDER PER SUCHITRA KAMBLE, JM This appeal is filed by the assessee against the order dated 30/08/2016 passed under Section 143(3)…