Atomstroy Export v. DDIT

80 Taxmann.com 178Income Tax Appellate Tribunal2017#21416 most cited

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

Judgments citing Atomstroy Export v. DDIT

Hitt Holland Institute of Traffic Technology B.V (Now Known As 'Saab Technologies B.V.'), Netherlands vs. ACIT, International Taxation, Circle - 1(1), Kolkata

In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 2112/KOL/2017[2014-15]Status: DisposedITAT Kolkata01 Aug 2018AY 2014-15

Bench: Hon’Ble Shri Aby T Varkey, Jm & Shri M.Balaganesh, Am ]

For Appellant: Shri Avisekh Kejriwal, ARFor Respondent: Shri G. Mallikarjuna, CIT DR

Section 143(3)Section 144C(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Shri Aby T Varkey, JM & Shri M.Balaganesh, AM ] I.T.A No. 2112/Kol/2017 Assessment Year : 2014-15 HITT Holland Institute of Traffic Technology B.V -vs- ACIT, International Taxation, (now known as “Saab Technologies B.V.). Circle-1(1), Kolkata [PAN: AABCH 5694 R] (Appellant) (Respondent) For the Appellant : Shri Avisekh Kejriwal, AR For the Respondent : Shri G. Mallikarjuna, CIT DR Date of Hearing : 30.07.2018 Date of Pronouncement : 01.08.2018 ORDER Per M.Balaganesh, AM 1. This appeal is directed against the order of the Learned AC…

Hitt vs. DCIT, International Taxation, Cir.-1(1), Kolkata

In the result, both the appeals of the assessee are partly allowed for statistical purposes

ITA 348/KOL/2017[2013-14]Status: DisposedITAT Kolkata20 Jul 2018AY 2013-14

Bench: Hon’Ble Shri S S Godara, Jm & Shri M.Balaganesh, Am ]

For Appellant: Shri Sourav Agarwal, ARFor Respondent: Shri G. Mallikarjuna, CIT DR

Section 143(3)Section 144C(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Shri S S Godara, JM & Shri M.Balaganesh, AM ] I.T.A Nos. 290/Kol/2016 & 348/Kol/2017 Assessment Year : 2012-13 & 2013-14 HITT Holland Institute of Traffic Technology B.V -vs- DCIT, International Taxation, (now known as “Saab Technologies B.V.). Circle-1(1), Kolkata [PAN: AABCH 5694 R] (Appellant) (Respondent) For the Appellant : Shri Sourav Agarwal, AR For the Respondent : Shri G. Mallikarjuna, CIT DR Date of Hearing : 23.05.2018 Date of Pronouncement : 20.07.2018 ORDER Per M.Balaganesh, AM 1. These appeals are directed against th…

Hitt Holland Institute of Traffic Technology B.V vs. DCIT, (It)-1(1), Kolkata

In the result, both the appeals of the assessee are partly allowed for statistical purposes

ITA 290/KOL/2016[2012-2013]Status: DisposedITAT Kolkata20 Jul 2018AY 2012-2013

Bench: Hon’Ble Shri S S Godara, Jm & Shri M.Balaganesh, Am ]

For Appellant: Shri Sourav Agarwal, ARFor Respondent: Shri G. Mallikarjuna, CIT DR

Section 143(3)Section 144C(5)

Hitt Holland Institute of Traffice Technology B.V vs. DCIT, International Taxation 1(1), Kolkata

In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 390/KOL/2015[2011-2012]Status: DisposedITAT Kolkata04 Apr 2018AY 2011-2012

Bench: Hon’Ble Shri Aby. T. Varkey, Jm & Shri M.Balaganesh, Am ] I.T.A No. 390/Kol/2015 Assessment Year : 2011-12 Hitt Holland Institute Of Traffic Technology B.V -Vs- Dcit, International Taxation, (Now Known As “Saab Technologies B.V.). Circle-1(1), Kolkata [Pan: Aabch 5694 R] (Appellant) (Respondent)

For Appellant: Shri Avisekh Kejriwal, ARFor Respondent: Shri G. Mallikarjuna, CIT DR

Section 143(3)Section 144C(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Shri Aby. T. Varkey, JM & Shri M.Balaganesh, AM ] I.T.A No. 390/Kol/2015 Assessment Year : 2011-12 HITT Holland Institute of Traffic Technology B.V -vs- DCIT, International Taxation, (now known as “Saab Technologies B.V.). Circle-1(1), Kolkata [PAN: AABCH 5694 R] (Appellant) (Respondent) For the Appellant : Shri Avisekh Kejriwal, AR For the Respondent : Shri G. Mallikarjuna, CIT DR Date of Hearing : 21.03.2018 Date of Pronouncement : 04.04.2018 ORDER Per M.Balaganesh, AM 1. This appeal is directed against the order of the Learned…