ACIT v. Pride Foramer France SAS

22 SOT 204Income Tax Appellate Tribunal2008#23683 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2016 to 2016.

Judgments citing ACIT v. Pride Foramer France SAS

DDIT, Dehradun vs. M/S. Pride Offshore International Llc, New Delhi

ITA 2225/DEL/2014[2009-10]Status: DisposedITAT Delhi29 Jul 2016AY 2009-10

Bench: Shri J.S. Reddy & Shri Kuldip Singh

For Appellant: Shri Vidur Puri, CAFor Respondent: Shri Anuj Arora, CIT DR
Section 44B

…n of profit under the presumptive provision of section 44BB of the Act as alleged by the revenue?” 20. This issue has already been dealt with by the coordinate Bench of the Tribunal in assessee’s own case cited as ACIT vs. Pride Foramer France SAS – (2008) 22 SOT 204 (Delhi) qua AY 2002-03 and decided in favour of the assessee by returning the following findings :- 20. No doubt that section 44BB is a code in itself and it starts with non obstantive clause which excludes application of sections 28 to 41 and sections 43 and 43A of the Act but at the same time, to assess any sum under that section, the activity…

DDIT, Dehradun vs. M/S. Pride Foramer Sas, New Delhi

ITA 1634/DEL/2014[2009-10]Status: DisposedITAT Delhi29 Jul 2016AY 2009-10

Bench: Shri J.S. Reddy & Shri Kuldip Singh

For Appellant: Shri Vidur Puri, CAFor Respondent: Shri Anuj Arora, CIT DR
Section 44B

…n of profit under the presumptive provision of section 44BB of the Act as alleged by the revenue?” 20. This issue has already been dealt with by the coordinate Bench of the Tribunal in assessee’s own case cited as ACIT vs. Pride Foramer France SAS – (2008) 22 SOT 204 (Delhi) qua AY 2002-03 and decided in favour of the assessee by returning the following findings :- 20. No doubt that section 44BB is a code in itself and it starts with non obstantive clause which excludes application of sections 28 to 41 and sections 43 and 43A of the Act but at the same time, to assess any sum under that section, the activity…

M/S. Pride Foramer Sas, New Delhi vs. Addl. DIT, Dehradun

ITA 1405/DEL/2014[2009-10]Status: DisposedITAT Delhi29 Jul 2016AY 2009-10

Bench: Shri J.S. Reddy & Shri Kuldip Singh

For Appellant: Shri Vidur Puri, CAFor Respondent: Shri Anuj Arora, CIT DR
Section 44B

…n of profit under the presumptive provision of section 44BB of the Act as alleged by the revenue?” 20. This issue has already been dealt with by the coordinate Bench of the Tribunal in assessee’s own case cited as ACIT vs. Pride Foramer France SAS – (2008) 22 SOT 204 (Delhi) qua AY 2002-03 and decided in favour of the assessee by returning the following findings :- 20. No doubt that section 44BB is a code in itself and it starts with non obstantive clause which excludes application of sections 28 to 41 and sections 43 and 43A of the Act but at the same time, to assess any sum under that section, the activity…