Bombay in Colorcon Asia (P.). Ltd. v. JCIT

181 Taxmann.com 301High Court2025#19605 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 331,145 Indian tax judgments — from 2026 to 2026.

Sections most often in play

Section 115-O Section 115JB Section 115O Section 234B Section 271(1)(c)Section 10 Section 10(34)Section 11(2)(b)

Issues it is cited on

dividend distribution tax non-resident section 115 section 11 company india

Judgments citing Bombay in Colorcon Asia (P.). Ltd. v. JCIT

Guala Closures (India) Pvt. Ltd., Panaji vs. The Income Tax Officer, Ward - 1(1), Panaji

In the result, the appeal filed by the assessee is partly allowed for statistical purpose

ITA 344/PAN/2017[2013-14]Status: DisposedITAT Panaji02 Apr 2026AY 2013-14

Bench: Shri Pavan Kumar Gadale & Shri G D Padmahshalii T A.No.344/Pan/2017 (A.Y.2013-14 ) Guala Closures(India) Vs. I T O Ward1(1), Private Limited, Aaykar Bhavan, D-1, Sesa Ghor, Edc, Patto, 20,Edc Complex, Panjim-403001. Patto, Goa. Panaji-403001, Goa Pan/Gir No.:Aaacg4447J Appellant .. Respondent

For Appellant: Shri.Niraj Sheth. ARFor Respondent: Shri.Renga Ranjan.CIT DR

Section 115Section 143(3)Section 144C(5)Section 2(43)Section 4Section 90

…IN THE INCOME TAXAPPELLATE TRIBUNAL PANAJI BENCH PANAJI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & SHRI G D PADMAHSHALI ACCOUNTANT MEMBER I T A.No.344/PAN/2017 (A.Y.2013-14 ) Guala Closures(India) Vs. I T O Ward1(1), Private Limited, Aaykar Bhavan, D-1, Sesa Ghor, EDC, Patto, 20,EDC Complex, Panjim-403001. Patto, Goa. Panaji-403001, Goa PAN/GIR No.:AAACG4447J Appellant .. Respondent Appellant by : Shri.Niraj Sheth. AR Respondent by : Shri.Renga Ranjan.CIT DR Date of Hearing 16.02.2026 Date of Pronouncement 02.04.2026 आदेश / O R D E R PER PAVAN KUMAR GADALE, JM: The assesse has filed the appeal against…

Denso International India Private Limited, Delhi vs. Dy. Commissioner of Income Tax, Delhi

In the result, this appeal is partly allowed

ITA 6688/DEL/2025[2019-20]Status: DisposedITAT Delhi13 Mar 2026AY 2019-20

Bench: Shri Challa Nagendra Prasad & Shri Sanjay Awasthiआ.अ.सं/.I.T.A No.6688/Del/2025 िनधा"रणवष"/Assessment Year: 2019-20 बनाम Denso International India Private Ld. Dcit, Limited, Vs. Circle 7(1), B-1/D-4, Ground Floor,Mohan C.R. Building, Delhi. Cooperative Estate,Delhi. Pan No.Aabcd1103D अपीलाथ" Appellant ""यथ"/Respondent

Section 115Section 143(1)Section 143(1)(a)Section 250Section 36(1)(va)Section 43B

…ITA No.6688/Del/2025 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI SANJAY AWASTHI, ACCOUNTANT MEMBER आ.अ.सं/.I.T.A No.6688/Del/2025 िनधा"रणवष"/Assessment Year: 2019-20 बनाम DENSO INTERNATIONAL INDIA PRIVATE LD. DCIT, LIMITED, Vs. Circle 7(1), B-1/D-4, Ground Floor,Mohan C.R. Building, Delhi. Cooperative Estate,Delhi. PAN No.AABCD1103D अपीलाथ" Appellant ""यथ"/Respondent Assessee by Shri Pramod Jain, CA &Shri Mukul Gupta, Advocate Revenue by Shri Rajesh Kumar Dhanesta, Sr. DR सुनवाईक"तारीख/ Date of hearing: 09.03.2026 13.03.2026 उ"ोषणाक…

Intertek India Private Limited, New Delhi vs. Assistant Commissioner of Income Tax, Circle 10(1), Delhi, New Delhi

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

ITA 2904/DEL/2025[2017-18]Status: DisposedITAT Delhi07 Jan 2026AY 2017-18

Bench: Shri Challa Nagendra Prasad & Shri M. Balaganesh

Section 143

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’: NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER ITA No.2904/Del/2025 (Assessment Year 2017-18) Intertek India Private Asst. Commissioner of Limited, Income Tax, E-20, Block B-1, Vs. Circle-10(1), Delhi. Mathura Road, Mohan Cooperative Industrial Area, New Delhi-110044. PAN-AAACI6890F (Appellant) (Respondent) Appellant by Ms. Ananya Kapoor, Adv. and Shri Shivam Yadav, Adv. Respondent by Shri Rajesh Kumar Dhaneshta, Sr. DR Date of Hearing 04.12.2025 Date of Pronouncement 07.01.2026 ORDER PER M. BAL…

Intertek India Private Limited, New Delhi vs. Assistant Commissioner of Income Tax, Circle 10(1), Delhi, New Delhi

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

ITA 2903/DEL/2025[2016-17]Status: DisposedITAT Delhi07 Jan 2026AY 2016-17

Bench: Shri Challa Nagendra Prasad & Shri M. Balaganesh

Section 143