475 (Del); 2. Sony Ericson Mobile Communications India Pvt. Ltd. v. CIT

60 Taxmann.com 186Reported decision2015#25349 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2021.

Judgments citing 475 (Del); 2. Sony Ericson Mobile Communications India Pvt. Ltd. v. CIT

DCIT 10(3), Mumbai vs. Renfro India P.Ltd, Mumbai

Appeal of the Revenue is dismissed and CO of the assessee is partly allowed

ITA 1963/MUM/2014[2009-10]Status: DisposedITAT Mumbai21 May 2021AY 2009-10

Bench: Shri Pramod Kumar, Vice- & Shri Vikas Awasthyआअसं. 1963/मुं/2014 ("न. व .2009-10) It(Tp)A No.1963/Mum/2014(A.Y. 2009-10)

For Appellant: Shri Madhur AgrawalFor Respondent: Shri Sushil Kumar Mishra

Section 143(3)

…आयकर अपील"य अ"धकरण मुंबई पीठ “के”, मुंबई "ी "मोद कुमार, उपा"य" एवं "ी "वकास अव"थी, "या"यक सद"य के सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K”, MUMBAI BEFORE SHRI PRAMOD KUMAR, VICE-PRESIDENT & SHRI VIKAS AWASTHY, JUDICIAL MEMBER आअसं. 1963/मुं/2014 ("न. व .2009-10) IT(TP)A NO.1963/MUM/2014(A.Y. 2009-10) The Dy. Commissioner of Income Tax-10(3), Room No.451, 4th Floor, Aaykar Bhavan, M.K. Road, Mumbai 400 020 ...... अपीलाथ" /Appellant बनाम Vs. M/s. Renfro India Pvt. Ltd. 33, Mahalaxmi Chambers, Bhulabhai Desai Road, Mumbai 400 026 PAN: AAACK2518C ..... ""तवाद"/Respondent C.O. NO.88/MUM/2014 [Aris…

Evalueserve.Com P.Ltd, New Delhi vs. ACIT, Circle-8(2), New Delhi

In the result, the appeal of the assessee in ITA No

ITA 5148/DEL/2017[2011-12]Status: DisposedITAT Delhi28 Jan 2020AY 2011-12

Bench: Shri N.K. Billaiya & Shri N.K. Choudhary

For Appellant: Shri Salil Kapoor, AdvFor Respondent: Shri Dinesh Antil. Sr. DR

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘I-1’ BENCH, NEW DELHI BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER, AND SHRI N.K. CHOUDHARY, JUDICIAL MEMBER SA No. 531/DEL/19 & [Assessment Year: 2011-12] Evalueserve.com Pvt Ltd Vs. The A.C.I.T A-47, Lower Ground Floor Circle – 8(2) Hauz Khas, New Delhi New Delhi PAN: AAACE 8014 E [Appellant] [Respondent] Date of Hearing : 22.01.2020 Date of Pronouncement : 28.01.2020 Assessee by : Shri Salil Kapoor, Adv Ms. Ananya Kapoor, Adv Revenue by : Shri Dinesh Antil. Sr. DR ORDER PER N.K. BILLAIYA, ACCOUNTANT MEMBER, This appeal by the assessee is preferred…

Giesecke & Devrient India Pvt. Ltd., Gurgaon vs. DCIT, New Delhi

ITA 5924/DEL/2012[2008-09]Status: DisposedITAT Delhi23 Aug 2018AY 2008-09

Bench: Shri Pramod Kumar & Shri Sudhanshu Srivastava

Section 143(3)Section 144C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘I-2’ NEW DELHI BEFORE SHRI PRAMOD KUMAR, ACCOUNTANT MEMBER & SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER ITA No.-5924/Del/2012 (Assessment Year: 2008-09) Giesecke & Devrient India vs DCIT Pvt. Ltd. Circle-12(1), Corporate Office, Plot #57, Central Revenue Building Sector-44 New Delhi Gurgaon PAN : AABCG4223D Assessee by Sh. Harpreet Ajmani, Adv., Sh. Rohan Khare, Adv. Revenue by Ms. Vatsala Jha, CIT, DR Date of Hearing 24.05.2018 Date of Pronouncement 23.08.2018 ORDER PER SUDHANSHU SRIVASTAVA, J.M. This present appeal by the assessee is preferred agains…