Amphenol Interconnect India (P.) Ltd. v. Deputy Commissioner of Income Tax

53 Taxmann.com 83Reported decision#25221 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2018 to 2018.

Judgments citing Amphenol Interconnect India (P.) Ltd. v. Deputy Commissioner of Income Tax

Tetra Pak India Private Limited, Pune vs. Deputy Commissioner of Income Tax, Pune

In the result, the appeal of assessee for assessment year

ITA 521/PUN/2017[2012-13]Status: DisposedITAT Pune23 Mar 2018AY 2012-13

Bench: Shri Anil Chaturvedi, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri Nikhil PathakFor Respondent: Shri Rajeev Kumar
Section 143(3)

…आयकर अऩीऱीय अधधकरण “ए” न्यायऩीठ ऩुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE श्री अननऱ चतुर्वेदी, ऱेखा सदस्य, एर्वं श्री वर्वकास अर्वस्थी, न्यानयक सदस्य के समक्ष । BEFORE SHRI ANIL CHATURVEDI, AM AND SHRI VIKAS AWASTHY, JM आयकर अऩीऱ सं. / ITA No.635/PUN/2016 ननधाारण र्वर्ा / Assessment Year : 2011-12 Tetra Pak India Pvt. Ltd., B-53, MIDC Phase II, Chakan Industrial Area, Village-Vasuli, Taluka-Khed, Pune PAN : AAACT3467B .......अऩीऱाथी / Appellant बनाम / V/s. Dy. Commissioner of Income Tax, Circle – 7, Pune ……प्रत्यथी / Respondent आयकर अऩीऱ सं. / ITA No.665/PUN/2016 ननधाारण र्वर्ा / Asses…

Deputy Commissioner of Income-Tax, Pune vs. M/S. Tetra Pak India Pvt. Ltd., Pune

In the result, the appeal of assessee for assessment year

ITA 665/PUN/2016[2011-12]Status: DisposedITAT Pune23 Mar 2018AY 2011-12

Bench: Shri Anil Chaturvedi, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri Nikhil PathakFor Respondent: Shri Rajeev Kumar
Section 143(3)

…आयकर अऩीऱीय अधधकरण “ए” न्यायऩीठ ऩुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE श्री अननऱ चतुर्वेदी, ऱेखा सदस्य, एर्वं श्री वर्वकास अर्वस्थी, न्यानयक सदस्य के समक्ष । BEFORE SHRI ANIL CHATURVEDI, AM AND SHRI VIKAS AWASTHY, JM आयकर अऩीऱ सं. / ITA No.635/PUN/2016 ननधाारण र्वर्ा / Assessment Year : 2011-12 Tetra Pak India Pvt. Ltd., B-53, MIDC Phase II, Chakan Industrial Area, Village-Vasuli, Taluka-Khed, Pune PAN : AAACT3467B .......अऩीऱाथी / Appellant बनाम / V/s. Dy. Commissioner of Income Tax, Circle – 7, Pune ……प्रत्यथी / Respondent आयकर अऩीऱ सं. / ITA No.665/PUN/2016 ननधाारण र्वर्ा / Asses…

Tetra Pak India Pvt. Ltd., Pune vs. Deputy Commissioner of Income-Tax

In the result, the appeal of assessee for assessment year

ITA 635/PUN/2016[2011-12]Status: DisposedITAT Pune23 Mar 2018AY 2011-12

Bench: Shri Anil Chaturvedi, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri Nikhil PathakFor Respondent: Shri Rajeev Kumar
Section 143(3)

…आयकर अऩीऱीय अधधकरण “ए” न्यायऩीठ ऩुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE श्री अननऱ चतुर्वेदी, ऱेखा सदस्य, एर्वं श्री वर्वकास अर्वस्थी, न्यानयक सदस्य के समक्ष । BEFORE SHRI ANIL CHATURVEDI, AM AND SHRI VIKAS AWASTHY, JM आयकर अऩीऱ सं. / ITA No.635/PUN/2016 ननधाारण र्वर्ा / Assessment Year : 2011-12 Tetra Pak India Pvt. Ltd., B-53, MIDC Phase II, Chakan Industrial Area, Village-Vasuli, Taluka-Khed, Pune PAN : AAACT3467B .......अऩीऱाथी / Appellant बनाम / V/s. Dy. Commissioner of Income Tax, Circle – 7, Pune ……प्रत्यथी / Respondent आयकर अऩीऱ सं. / ITA No.665/PUN/2016 ननधाारण र्वर्ा / Asses…

Amphenol Interconnect India (P.) Ltd. v. Deputy Commissioner of Income Tax (53 Taxmann.com 83) — Cited in 3 Judgments | BharatTax