559 (Mum.) 6. Ciba India Ltd. v. DCIT

64 Taxmann.com 161Reported decision2015#21312 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2025.

Sections most often in play

Section 143(3)Section 120(4)(b)Section 124(3)Section 127 Section 143(1)Section 2(7A)Section 253

Issues it is cited on

company section 143(3)india business

Judgments citing 559 (Mum.) 6. Ciba India Ltd. v. DCIT

INCOME TAX OFFICER, KOLLAM vs. OLAM AGRO INDIA PVT LTD, GURGAON , HARYANA

In the result, the appeal filed by the Revenue stands partly allowed for statistical purposes

ITA 591/COCH/2024[2021-22]Status: DisposedITAT Cochin31 Jul 2025AY 2021-22

Bench: Shri Inturi Rama Rao, Am & Shri Sonjoy Sarma, Jm Assessment Year: 2021-22 The Income Tax Officer .......... Appellant Aayakar Bhavan, Karbala Jn., Kollam 601001 [Pan: Aabch6830P] Vs. Olam Agro India Pvt. Ltd. .......... Respondent Tower A, 2Nd Floor, Dlf Building No. 8 Dlf Qe S.O., Gurgaon 122002 Appellant By: Smt. Veni Raj, Cit-Dr Respondent By: Shri Uday Agarwal, Ca Date Of Hearing: 10.06.2025 Date Of Pronouncement: 31.07.2025

For Appellant: Smt. Veni Raj, CIT-DRFor Respondent: Shri Uday Agarwal, CA

Section 143(1)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH BEFORE SHRI INTURI RAMA RAO, AM AND SHRI SONJOY SARMA, JM Assessment Year: 2021-22 The Income Tax Officer .......... Appellant Aayakar Bhavan, Karbala Jn., Kollam 601001 [PAN: AABCH6830P] vs. Olam Agro India Pvt. Ltd. .......... Respondent Tower A, 2nd Floor, DLF Building No. 8 DLF QE S.O., Gurgaon 122002 Appellant by: Smt. Veni Raj, CIT-DR Respondent by: Shri Uday Agarwal, CA Date of Hearing: 10.06.2025 Date of Pronouncement: 31.07.2025 O R D E R Per: Inturi Rama Rao, AM This appeal filed by the Revenue is directed against the order of the Commissioner of Inc…

ADDL CIT R G 7(1), MUMBAI vs. NOVARTIS INDIA LTD ( FORMERLY KNOWN AS HINDUSTAN CIBA GIEGY LTD. ), MUMBAI

ITA 6772/MUM/2010[2002-03]Status: DisposedITAT Mumbai20 Mar 2024AY 2002-03

Bench: Shri Amit Shukla, Hon'Ble & Shri S. Rifaur Rahman, Hon'Blem/S. Novartis India Limited V. Asst. Commissioner Of Income –Tax - 7(2)(2) {Earlier Addl. Commissioner Of Income –Tax – 7(1)} 6Th& 7Th Floor 1St Floor, Aayakar Bhavan Inspire Bkc M.K. Road, Mumbai - 400020 “G” Block, Bkc Main Road Bandra Kurla Complex, Bandra (E) Mumbai – 400051 Pan: Aaach2914F (Appellant) (Respondent) Addl. Commissioner Of Income –Tax – 7(1) V. M/S. Novartis India Limited Room No. 622, Aayakar Bhavan {Earlier Known As Hindustan Ciba Giegy Ltd.,} Sandoz House, Dr. A.B. Road M.K. Road, Mumbai - 400020 Worli, Mumbai – 400018 Pan: Aaach2914F (Appellant) (Respondent) Co No.190/Mum/2011 [Arising Out Of Ita No.6772/Mum/2010 (A.Y. 2002-03)] M/S. Novartis India Limited V. Addl. Commissioner Of Income –Tax – 7(1)} Room No. 622, Aayakar Bhavan {Earlier Known As Hindustan Ciba Giegy Ltd.,} Sandoz House, Dr. A.B. Road M.K. Road, Mumbai - 400020 Worli, Mumbai – 400018 Pan: Aaach2914F (Appellant) (Respondent)

Section 120(4)(b)Section 127Section 143(2)Section 143(3)Section 2

…ks Private Limited (supra) and also upon the decision of co-ordinate Bench of the tribunal in the case of Sunshield Page No. 83 ITA NO.6832 & 6772/MUM/2010 (A.Y. 2002-03) CO NO.190/MUM/2011 M/s. Novartis India Limited Chemicals Private Limited v. ITO (2015) 64 Taxmann.com 161(Mum-trib.), we hold that unutilized MODVAT credit shall be added to the closing stock of the assessee as at year end which will also necessitate similar adjustments to opening stock in light of the aforesaid decisions cited by us. This issue of assessee’s appeal is disposed off as indicated above” 78. Respectfully following the above deci…

J B ADVANI AND COMPANY PRIVATE LIMITED,MUMBAI vs. ASSISTANT COMMISSIONER OF INCOME TAX, MUMBAI

In the result, the appeal filed by the assessee is allowed

ITA 2544/MUM/2023[2015-16]Status: DisposedITAT Mumbai01 Nov 2023AY 2015-16

Bench: Shri Pavan Kumar Gadalej.B Advani & Company Vs. Acit, Circle 2(2)(1), Pvt Ltd.,Ador House, 4Th Aayakar Bhavan, Floor, 6 K, Dubashmarg, Mumbai-400021. Kalghoda,Liongate,Fort, Mumbai-400001. Pan/Gir No. : Aaacj1966D Appellant .. Respondent

For Appellant: Shri. Paras Savla & Shri PratikFor Respondent: Shri.G.J.Ninawe.Sr. DR

Section 143(2)Section 143(3)Section 234DSection 244ASection 32Section 32(2)Section 70Section 71(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER J.B Advani & Company Vs. ACIT, Circle 2(2)(1), Pvt Ltd.,Ador House, 4th Aayakar Bhavan, Floor, 6 K, DubashMarg, Mumbai-400021. Kalghoda,LionGate,Fort, Mumbai-400001. PAN/GIR No. : AAACJ1966D Appellant .. Respondent Assessee by : Shri. Paras Savla & Shri Pratik Poddar. AR Revenue by : Shri.G.J.Ninawe.Sr. DR Date of Hearing 31.10.2023 Date of Pronouncement 06.11.2023 आदेश / O R D E R PER PAVAN KUMAR GADALE JM: The assessee has filed the appeal against the order of the National Faceless Appeal Centre (NFAC),…

TRITON VALVES LTD,BANGALORE vs. ASSISTANT COMMISSIONER OF INCOME TAX,, BANGALORE

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 1629/BANG/2014[2010-11]Status: DisposedITAT Bangalore07 Jun 2019AY 2010-11

Bench: Shri J. Sudhakar Reddy & Smt. Beena Pillaiassessment Year : 2010-11

For Appellant: Shri G. Venkatesh, AdvocateFor Respondent: Shri Vikas Suryavamshi, Addl.CIT(DR)(ITAT), Bengaluru

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI J. SUDHAKAR REDDY, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment year : 2010-11 Triton Valves Limited, Vs. The Assistant Commissioner of No.22, Sunrise Chambers, Income Tax, Ulsoor Road, Circle 12(4), Bangalore – 560 052. Bangalore. PAN: AAACT 6671P APPELLANT RESPONDENT Appellant by : Shri G. Venkatesh, Advocate Respondent by : Shri Vikas Suryavamshi, Addl.CIT(DR)(ITAT), Bengaluru. Date of hearing : 03.06.2019 Date of Pronouncement : 07.06.2019 O R D E R Per J. Sudhakar Reddy, Accountant Member This appeal is filed…