ADIT v. Rolls Royce Industrial Power (India) Ltd.

33 Taxmann.com 423High Court2013#24530 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2019.

Judgments citing ADIT v. Rolls Royce Industrial Power (India) Ltd.

ACIT (It) -4(1)(1), Mumbai vs. Reliance Jio Infocomm Ltd., Mumbai

In the result, all the appeals are dismissed

ITA 6334/MUM/2018[2018-19]Status: DisposedITAT Mumbai15 Nov 2019AY 2018-19
Section 195Section 195ASection 248Section 9Section 9(1)(vi)

…ITA Nos. 6331 to 6334/Mum/2018 ACIT Vs. Reliance Jio Infocomm Ltd Assessment year: 2018-19 Page 1 of 21 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “I” BENCH, MUMBAI [Coram: Pramod Kumar (Vice President) and Ravish Sood (Judicial Member)] ITA Nos. 6331 to 6334/Mum/2018 Assessment year: 2018-19 Assistant Commissioner of Income-tax ………………………Appellant (IT)– 4(1)(1), Mumbai Vs Reliance Jio Infocomm Ltd ………………..……Respondent 3rd Floor, Maker Chambers, IV, 222, Nariman Point, Mumbai Maharashtra-400021 [PAN: AABCI6363G] Appearances by Avaneesh Tiwari for the appellant Sunil M Lala for the respondent Date of concluding…

ACIT (It) -4(1)(1), Mumbai vs. Reliance Jio Infocomm Ltd., Mumbai

In the result, all the appeals are dismissed

ITA 6333/MUM/2018[2018-19]Status: DisposedITAT Mumbai15 Nov 2019AY 2018-19
Section 195Section 195ASection 248Section 9Section 9(1)(vi)

…ITA Nos. 6331 to 6334/Mum/2018 ACIT Vs. Reliance Jio Infocomm Ltd Assessment year: 2018-19 Page 1 of 21 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “I” BENCH, MUMBAI [Coram: Pramod Kumar (Vice President) and Ravish Sood (Judicial Member)] ITA Nos. 6331 to 6334/Mum/2018 Assessment year: 2018-19 Assistant Commissioner of Income-tax ………………………Appellant (IT)– 4(1)(1), Mumbai Vs Reliance Jio Infocomm Ltd ………………..……Respondent 3rd Floor, Maker Chambers, IV, 222, Nariman Point, Mumbai Maharashtra-400021 [PAN: AABCI6363G] Appearances by Avaneesh Tiwari for the appellant Sunil M Lala for the respondent Date of concluding…

ACIT (It) -4(1)(1), Mumbai vs. Reliance Jio Infocomm Ltd., Mumbai

In the result, all the appeals are dismissed

ITA 6332/MUM/2018[2018-19]Status: DisposedITAT Mumbai15 Nov 2019AY 2018-19
Section 195Section 195ASection 248Section 9Section 9(1)(vi)

…ITA Nos. 6331 to 6334/Mum/2018 ACIT Vs. Reliance Jio Infocomm Ltd Assessment year: 2018-19 Page 1 of 21 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “I” BENCH, MUMBAI [Coram: Pramod Kumar (Vice President) and Ravish Sood (Judicial Member)] ITA Nos. 6331 to 6334/Mum/2018 Assessment year: 2018-19 Assistant Commissioner of Income-tax ………………………Appellant (IT)– 4(1)(1), Mumbai Vs Reliance Jio Infocomm Ltd ………………..……Respondent 3rd Floor, Maker Chambers, IV, 222, Nariman Point, Mumbai Maharashtra-400021 [PAN: AABCI6363G] Appearances by Avaneesh Tiwari for the appellant Sunil M Lala for the respondent Date of concluding…

ADIT v. Rolls Royce Industrial Power (India) Ltd. (33 Taxmann.com 423) — Cited in 3 Judgments | BharatTax