577 (Ahmedabad-Trib.) (v) John Deere Equipment (P.) Ltd. v. Deputy Commissioner of Income-tax (IT)- 1, Pune

108 Taxmann.com 295Reported decision2019#18752 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2022 to 2022.

Judgments citing 577 (Ahmedabad-Trib.) (v) John Deere Equipment (P.) Ltd. v. Deputy Commissioner of Income-tax (IT)- 1, Pune

RUSSELL REYNOLDS ASSOCIATES INC.,USA vs. ACIT CIRCLE-3(1)(1), INTERNATIONAL TAXATION, NEW DELHI

In the result, both the appeals are allowed

ITA 1958/DEL/2020[2017-18]Status: DisposedITAT Delhi30 Aug 2022AY 2017-18

Bench: Shri G.S. Pannu, Hon’Ble & Shri Saktijit Deyassessment Year: 2015-16

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘D’ NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE PRESIDENT AND SHRI SAKTIJIT DEY, JUDICIAL MEMBER Assessment Year: 2015-16 M/s. Russell Reynolds Vs. DCIT (International Associates Inc., Taxation), C/o- Russell Reynolds Circle-3(1)(1), Associates P. Ltd., 14th Floor, New Delhi Sector-43, DLF Phase-V, One Horizon Centre, Golf Course Road, Gurgaon PAN :AALFR6258C (Appellant) (Respondent) And Assessment Year: 2017-18 M/s. Russell Reynolds Vs. ACIT, Associates Inc., Circle-3(1)(1), Intl. Taxation, 277, Park Avenue, 38th Floor, New Delhi Newyork-10172, USA PAN :AALFR6…

RUSSEL REYNOLDS ASSOCIATES INC.,NEW DELHI vs. DCIT (INTERNATIONAL TAXATION), CIRCLE-3(1)(1), NEW DELHI

In the result, both the appeals are allowed

ITA 3050/DEL/2019[2015-16]Status: DisposedITAT Delhi30 Aug 2022AY 2015-16

Bench: Shri G.S. Pannu, Hon’Ble & Shri Saktijit Deyassessment Year: 2015-16

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘D’ NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE PRESIDENT AND SHRI SAKTIJIT DEY, JUDICIAL MEMBER Assessment Year: 2015-16 M/s. Russell Reynolds Vs. DCIT (International Associates Inc., Taxation), C/o- Russell Reynolds Circle-3(1)(1), Associates P. Ltd., 14th Floor, New Delhi Sector-43, DLF Phase-V, One Horizon Centre, Golf Course Road, Gurgaon PAN :AALFR6258C (Appellant) (Respondent) And Assessment Year: 2017-18 M/s. Russell Reynolds Vs. ACIT, Associates Inc., Circle-3(1)(1), Intl. Taxation, 277, Park Avenue, 38th Floor, New Delhi Newyork-10172, USA PAN :AALFR6…

RUSSEL REYNOLDS ASSOCIATES INC.,NEW DELHI vs. DCIT (INTERNATIONAL TAXATION), NEW DELHI

The appeals are allowed

ITA 1166/DEL/2019[2014-15]Status: DisposedITAT Delhi26 Apr 2022AY 2014-15

Bench: Sh. Anil Chaturvedi & Sh. Anubhav Sharmaita No.1166/Del/2019 (Assessment Year : 2014-15)

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘D’ : NEW DELHI) BEFORE SH. ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SH. ANUBHAV SHARMA, JUDICIAL MEMBER ITA No.1166/Del/2019 (Assessment Year : 2014-15) M/s. Russell Reynolds Vs. DCIT (International Taxation) Associates Inc. New Delhi C/o. Mr. S.K.Aggarwal, CA BSR & Co. LLP, Building No. 10, 8th Floor, Tower-B, DLF Cyber City, Phase-II, Gurgaon-1 PAN : AALFR6258C (APPELLANT) (RESPONDENT) Assessee by Shri S.K.Aggarwal, CA Revenue by Sh. Sanjay Kumar, Sr. DR Date of hearing: 06.04.2022 Date of Pronouncement: 26.04.2022 ORDER PER ANUBHAV SHARMA, JM: The…

M/S RUSSEL REYNOLDS ASSOCIATES INC.,NEW DELHI vs. DCIT (INTERNATIONAL TAXATION), NEW DELHI

The appeals are allowed

ITA 1165/DEL/2019[2013-14]Status: DisposedITAT Delhi26 Apr 2022AY 2013-14

Bench: Sh. Anil Chaturvedi & Sh. Anubhav Sharmaita No.1166/Del/2019 (Assessment Year : 2014-15)

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘D’ : NEW DELHI) BEFORE SH. ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SH. ANUBHAV SHARMA, JUDICIAL MEMBER ITA No.1166/Del/2019 (Assessment Year : 2014-15) M/s. Russell Reynolds Vs. DCIT (International Taxation) Associates Inc. New Delhi C/o. Mr. S.K.Aggarwal, CA BSR & Co. LLP, Building No. 10, 8th Floor, Tower-B, DLF Cyber City, Phase-II, Gurgaon-1 PAN : AALFR6258C (APPELLANT) (RESPONDENT) Assessee by Shri S.K.Aggarwal, CA Revenue by Sh. Sanjay Kumar, Sr. DR Date of hearing: 06.04.2022 Date of Pronouncement: 26.04.2022 ORDER PER ANUBHAV SHARMA, JM: The…

577 (Ahmedabad-Trib.) (v) John Deere Equipment (P.) Ltd. v. Deputy Commissioner of Income-tax (IT)- 1, Pune (108 Taxmann.com 295) — Cited in 4 Judgments | BharatTax