345 ITR 241 (Delhi), Dresser-Rand India (P.) Ltd. v. Addl. CIT

15 ITR (Trib) 168Income Tax Appellate Tribunal2012#22654 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2016 to 2019.

Judgments citing 345 ITR 241 (Delhi), Dresser-Rand India (P.) Ltd. v. Addl. CIT

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…

M/S Instrumentarium Corporation Ltd., Kolkata vs. DDIT (It)-1(1), Kolkata

ITA 1549/KOL/2009[2004-05]Status: DisposedITAT Kolkata15 Jul 2016AY 2004-05

Bench: The Special Bench:

…I.T.A. Nos.1548 and 1549/Kol/2009 Assessment years: 2003-04 and 2004-05 Page 1 of 41 IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA SPECIAL BENCH ‘A’, KOLKATA [Coram: Justice D D Sud (President), N V Vasudevan JM and Pramod Kumar AM] I.T.A. Nos.1548 and 1549/Kol/2009 Assessment years: 2003-04 and 2004-05 Instrumentarium Corporation Limited, Finland ………….Appellant PO Box 100, Fl 00031, GE Finland [PAN: AAADCG1535E] Vs. Assistant Director of Income Tax International Taxation I Kolkata ……..…Respondent Appearances by: N Venkatraman alongwith Avra Mazumdar, Prasun Kumar Maiti, Manish Sheth, Rahul Daga, and Nikita Chapp…

345 ITR 241 (Delhi), Dresser-Rand India (P.) Ltd. v. Addl. CIT (15 ITR (Trib) 168) — Cited in 3 Judgments | BharatTax