421 (Mum. Trib.); Dresser–Rand India (P) Ltd. v. ACIT

41 Taxmann.com 499Reported decision2014#24899 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2020 to 2021.

Judgments citing 421 (Mum. Trib.); Dresser–Rand India (P) Ltd. v. ACIT

ITO 4(3)(4), Mumbai vs. J.M. Morgan Stanley Securities P. Ltd, Mumbai

In the result this ground of appeal is dismissed

ITA 1582/MUM/2011[2004-05]Status: DisposedITAT Mumbai05 Oct 2021AY 2004-05

Bench: Shri Mahavir Singh & Shri S. Rifaur Rahman

For Appellant: Shri Vatsalya SaxenaFor Respondent: Shri Sunil Lala

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA no.1164/Mum./2011 (Assessment Year : 2004–05) Morgan Stanley India Company P. Ltd. 18F/19F, One India Bulls Centre Tower–2B, 841, Jupiter Mills ……………. Appellant Off Senapati Bapat Marg Lower Parel, Mumbai 400 013 PAN – AAACJ4998F v/s Income Tax Officer ……………. Respondent Ward–4(3)(4), Mumbai ITA no.1582/Mum./2011 (Assessment Year : 2004–05) Dy. Commissioner of Income Tax ……………. Appellant Circle–4(3), Mumbai v/s Morgan Stanley India Company P. Ltd. 18F/19F, One India B…

Morgan Stanley India Company P. Ltd, Mumbai vs. ITO 4(3)(4), Mumbai

In the result this ground of appeal is dismissed

ITA 1164/MUM/2011[2004-05]Status: DisposedITAT Mumbai05 Oct 2021AY 2004-05

Bench: Shri Mahavir Singh & Shri S. Rifaur Rahman

For Appellant: Shri Vatsalya SaxenaFor Respondent: Shri Sunil Lala

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA no.1164/Mum./2011 (Assessment Year : 2004–05) Morgan Stanley India Company P. Ltd. 18F/19F, One India Bulls Centre Tower–2B, 841, Jupiter Mills ……………. Appellant Off Senapati Bapat Marg Lower Parel, Mumbai 400 013 PAN – AAACJ4998F v/s Income Tax Officer ……………. Respondent Ward–4(3)(4), Mumbai ITA no.1582/Mum./2011 (Assessment Year : 2004–05) Dy. Commissioner of Income Tax ……………. Appellant Circle–4(3), Mumbai v/s Morgan Stanley India Company P. Ltd. 18F/19F, One India B…

S. Vinodkumar Diamonds P.Tld, Mumbai vs. DCIT 5(3), Mumbai

In the result this ground of appeal is also partly allowed

ITA 79/MUM/2015[2009-10]Status: DisposedITAT Mumbai03 Aug 2020AY 2009-10

Bench: Shri Pawan Singh & Shri Rajesh Kumars. Vinodkumar Diamonds, Dcit – 5(3), बनाम/ Pvt Ltd., Mumbai. Vs. Off No. Bw 3010, Bharat Diamond Bourse, Bandra (E), Mumbai – 400051 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaics514N .. (अपीलाथ" /Appellant) (""यथ" / Respondent)

For Appellant: Shri P.J. Pardiwala, SeniorFor Respondent: Shri Uodol Raj Singh, Sr-DR
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER & SHRI RAJESH KUMAR, ACCOUNTANT MEMBER S. Vinodkumar Diamonds, DCIT – 5(3), बनाम/ Pvt Ltd., Mumbai. Vs. Off No. BW 3010, Bharat Diamond Bourse, Bandra (E), Mumbai – 400051 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAICS514N .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से / Appellant by : Shri P.J. Pardiwala, Senior Advocate with Sh. Madhur Aggarwal Advocate ""यथ" क" ओर से/Respondent by : Shri Uodol Raj Singh, Sr-DR 30/07/2020 सुनवाई क" तार"ख / Date of Hearing घोषणा क" तार"ख /Date of Pronouncement 03/08 /20…

421 (Mum. Trib.); Dresser–Rand India (P) Ltd. v. ACIT (41 Taxmann.com 499) — Cited in 3 Judgments | BharatTax