5 AAR New Delhi DCIT v. Catvision Products Ltd.

84 TTJ 241Income Tax Appellate Tribunal#25741 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2016 to 2016.

Judgments citing 5 AAR New Delhi DCIT v. Catvision Products Ltd.

DCIT, Cir-11, Kolkata vs. M/S Graphite India Ltd., Kolkata

In the result, assessee’s appeal is partly allowed

ITA 559/KOL/2008[2003-2004]Status: DisposedITAT Kolkata24 Aug 2016AY 2003-2004

Bench: Shri Waseem Ahmed & Shri S.S.Viswanethra Ravi

Section 154Section 80Section 80HSection 80I

…12 dated 04.12.2015 and also by the Mumbai ITAT in DCW Lt. vs. ACIT (2010) 37 SOT 322 (Mum) Again similar view is also taken in the following decisions:- National Fertilizers Ltd. in re (2005) 142 taxman 5 AAR New Delhi DCIT vs. Catvision Products Ltd. )2004) 84 TTJ 241 (Del) RRB Consultatnts & Engg. (P) Ltd. vs. ITO (2007) 112 TTJ 794 (Del) CIT vs. Hindustan Lever Ltd. (2014) 221 taxman 71 (Mad) Reliance Infrastructure Ltd. vs. ACIT ITA No.4631/Mum/2009 dtd.31.01.2011 Without prejudice to above, the expenses have been allocated by AO on the basis of the capital investment which have no nexus with the expenses in…

Graphite India Ltd., Kolkata vs. ACIT, R-11, Kolkata

In the result, assessee’s appeal is partly allowed

ITA 305/KOL/2008[2003-2004]Status: DisposedITAT Kolkata24 Aug 2016AY 2003-2004

Bench: Shri Waseem Ahmed & Shri S.S.Viswanethra Ravi

Section 154Section 80Section 80HSection 80I

…12 dated 04.12.2015 and also by the Mumbai ITAT in DCW Lt. vs. ACIT (2010) 37 SOT 322 (Mum) Again similar view is also taken in the following decisions:- National Fertilizers Ltd. in re (2005) 142 taxman 5 AAR New Delhi DCIT vs. Catvision Products Ltd. )2004) 84 TTJ 241 (Del) RRB Consultatnts & Engg. (P) Ltd. vs. ITO (2007) 112 TTJ 794 (Del) CIT vs. Hindustan Lever Ltd. (2014) 221 taxman 71 (Mad) Reliance Infrastructure Ltd. vs. ACIT ITA No.4631/Mum/2009 dtd.31.01.2011 Without prejudice to above, the expenses have been allocated by AO on the basis of the capital investment which have no nexus with the expenses in…

Graphite India Ltd., Kolkata vs. ACIT, R-11, Kolkata

In the result, assessee’s appeal is partly allowed

ITA 304/KOL/2008[2003-2004]Status: DisposedITAT Kolkata24 Aug 2016AY 2003-2004

Bench: Shri Waseem Ahmed & Shri S.S.Viswanethra Ravi

Section 154Section 80Section 80HSection 80I

…12 dated 04.12.2015 and also by the Mumbai ITAT in DCW Lt. vs. ACIT (2010) 37 SOT 322 (Mum) Again similar view is also taken in the following decisions:- National Fertilizers Ltd. in re (2005) 142 taxman 5 AAR New Delhi DCIT vs. Catvision Products Ltd. )2004) 84 TTJ 241 (Del) RRB Consultatnts & Engg. (P) Ltd. vs. ITO (2007) 112 TTJ 794 (Del) CIT vs. Hindustan Lever Ltd. (2014) 221 taxman 71 (Mad) Reliance Infrastructure Ltd. vs. ACIT ITA No.4631/Mum/2009 dtd.31.01.2011 Without prejudice to above, the expenses have been allocated by AO on the basis of the capital investment which have no nexus with the expenses in…

5 AAR New Delhi DCIT v. Catvision Products Ltd. (84 TTJ 241) — Cited in 3 Judgments | BharatTax