A' in DCIT v. Rohm & Hass (India)(P.) Ltd.

8 SOT 803Income Tax Appellate Tribunal2006#21409 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2018.

Judgments citing A' in DCIT v. Rohm & Hass (India)(P.) Ltd.

DCIT, Chennai vs. The Official Liquidator M/S. Mascon Global Ltd. (in Liquidation), Chennai

Accordingly, the ground raised by the Revenue is dismissed

ITA 634/CHNY/2017[2009-10]Status: DisposedITAT Chennai22 Jun 2018AY 2009-10

Bench: Shri A. Mohan Alankamony & Shri Duvvuru Rl Reddy

For Appellant: NoneFor Respondent: Shri Srinivasa Rao, CIT
Section 143(1)Section 143(3)Section 147Section 148

…case and have been wrongly invoked on the facts and circumstances of the appellant's case. The appellant invites the Commissioner (Appeals) kind attention to the decision of the ITAT, Mumbai Bench 'A' in DCIT Vs. Rohm & Hass (India)(P.) Ltd reported in [2006] 8 SOT 803 (Mum) wherein the scope and ambit of section 92 of the Act has been discussed in detail. A copy of the said order of the !TAT Mumbai Bench is enclosed for the Commissioner (Appeals) ready reference. Commissioner (Appeals) will notice that in the reported decision, as in the appellant's case, there was loss and the ITAT Mumbai Bench has held that th…

DCIT, Chennai vs. The Official Liquidator M/S. Mascon Global Ltd. (in Liquidation), Chennai

Accordingly, the ground raised by the Revenue is dismissed

ITA 633/CHNY/2017[2004-05]Status: DisposedITAT Chennai22 Jun 2018AY 2004-05

Bench: Shri A. Mohan Alankamony & Shri Duvvuru Rl Reddy

For Appellant: NoneFor Respondent: Shri Srinivasa Rao, CIT
Section 143(1)Section 143(3)Section 147Section 148

…case and have been wrongly invoked on the facts and circumstances of the appellant's case. The appellant invites the Commissioner (Appeals) kind attention to the decision of the ITAT, Mumbai Bench 'A' in DCIT Vs. Rohm & Hass (India)(P.) Ltd reported in [2006] 8 SOT 803 (Mum) wherein the scope and ambit of section 92 of the Act has been discussed in detail. A copy of the said order of the !TAT Mumbai Bench is enclosed for the Commissioner (Appeals) ready reference. Commissioner (Appeals) will notice that in the reported decision, as in the appellant's case, there was loss and the ITAT Mumbai Bench has held that th…

DCIT, Chennai vs. The Official Liquidator M/S. Mascon Global Ltd. (in Liquidation), Chennai

Accordingly, the ground raised by the Revenue is dismissed

ITA 632/CHNY/2017[2003-04]Status: DisposedITAT Chennai22 Jun 2018AY 2003-04

Bench: Shri A. Mohan Alankamony & Shri Duvvuru Rl Reddy

For Appellant: NoneFor Respondent: Shri Srinivasa Rao, CIT
Section 143(1)Section 143(3)Section 147Section 148

…case and have been wrongly invoked on the facts and circumstances of the appellant's case. The appellant invites the Commissioner (Appeals) kind attention to the decision of the ITAT, Mumbai Bench 'A' in DCIT Vs. Rohm & Hass (India)(P.) Ltd reported in [2006] 8 SOT 803 (Mum) wherein the scope and ambit of section 92 of the Act has been discussed in detail. A copy of the said order of the !TAT Mumbai Bench is enclosed for the Commissioner (Appeals) ready reference. Commissioner (Appeals) will notice that in the reported decision, as in the appellant's case, there was loss and the ITAT Mumbai Bench has held that th…

ACIT, Chennai vs. M/S. Mascon Global Ltd., Chennai

Accordingly, the ground raised by the Revenue is dismissed

ITA 1139/CHNY/2008[2003-04]Status: DisposedITAT Chennai22 Jun 2018AY 2003-04

Bench: Shri A. Mohan Alankamony & Shri Duvvuru Rl Reddy

For Appellant: NoneFor Respondent: Shri Srinivasa Rao, CIT
Section 143(1)Section 143(3)Section 147Section 148

…case and have been wrongly invoked on the facts and circumstances of the appellant's case. The appellant invites the Commissioner (Appeals) kind attention to the decision of the ITAT, Mumbai Bench 'A' in DCIT Vs. Rohm & Hass (India)(P.) Ltd reported in [2006] 8 SOT 803 (Mum) wherein the scope and ambit of section 92 of the Act has been discussed in detail. A copy of the said order of the !TAT Mumbai Bench is enclosed for the Commissioner (Appeals) ready reference. Commissioner (Appeals) will notice that in the reported decision, as in the appellant's case, there was loss and the ITAT Mumbai Bench has held that th…

A' in DCIT v. Rohm & Hass (India)(P.) Ltd. (8 SOT 803) — Cited in 4 Judgments | BharatTax