C.O. No.14/PUN/2021 (i) CIT v. Yamaha Motor India (P.) Ltd.

183 Taxmann 291High Court2009#19615 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2021 to 2024.

Sections most often in play

Section 115BBDSection 143(1)Section 143(3)Section 14ASection 37(1)Section 43B

Judgments citing C.O. No.14/PUN/2021 (i) CIT v. Yamaha Motor India (P.) Ltd.

ACIT Circle-26(2), New Delhi vs. Vihaan Networks Pvt Ltd, New Delhi

In the result, appeal of the Revenue is dismissed and Cross Objection of the assessee is allowed

ITA 4064/DEL/2019[2011-12]Status: DisposedITAT Delhi08 Feb 2024AY 2011-12

Bench: Shri M Balaganesh & Ms. Astha Chandraasstt. Year: 2011-12 Acit,Circle-26(2) Vs. Vihaan Networks Pvt. Ltd. New Delhi. A-60, Naraina Industrial Area, Phase-01, New Delhi – 110 028 Pan Aaccr2460C (Appellant) (Respondent)

For Appellant: Shri Ritesh Bajaj, AdvocateFor Respondent: Ms Harpreet Kaur, Sr. DR
Section 143(1)Section 143(3)Section 14ASection 43B

…IN INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE SHRI M BALAGANESH, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER Asstt. Year: 2011-12 ACIT,Circle-26(2) Vs. Vihaan Networks Pvt. Ltd. New Delhi. A-60, Naraina Industrial Area, Phase-01, New Delhi – 110 028 PAN AACCR2460C (Appellant) (Respondent) CO No. 137/Del/2019 Arising out of ITA 4064/Del/2019 Asstt. Year: 2011-12 Vihaan Networks Pvt. Ltd. Vs. ACIT,Circle-26(2) A-60, New Delhi. Naraina Industrial Area, Phase-01, New Delhi – 110 028 PAN AACCR2460C (Appellant) (Respondent) Assessee by: Shri Ritesh Bajaj, Advocate Department…

M/S. Bilcare Limited, Pune vs. Deputy Commissioner of Income Tax Central Circle-2(2), Pune

In the result, the appeal filed by the Revenue in ITA

ITA 334/PUN/2021[2016-17]Status: DisposedITAT Pune31 May 2023AY 2016-17

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपीऱ सं. / Ita No.273/Pun/2021 निर्धारण वर्ा / Assessment Year: 2016-17 Dcit, Central Circle-2(2), Vs. M/S. Bilcare Limited, Pune. 601, Icc Trade Tower, Pune- 411016. Pan : Aabcb2242F Appellant Respondent आयकर अपीऱ सं. / Ita No.334/Pun/2021 निर्धारण वर्ा / Assessment Year: 2016-17 M/S. Bilcare Limited, Vs. Dcit, Central Circle- 6Th Floor, B Wing, Icc 2(2), Pune. Trade Tower, Senapati Bapat Road, Pune- 411006. Pan : Aabcb2242F Appellant Respondent

For Appellant: Shri Kishor PhadkeFor Respondent: Shri Naveen Gupta
Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “C”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S. S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपीऱ सं. / ITA No.273/PUN/2021 निर्धारण वर्ा / Assessment Year: 2016-17 DCIT, Central Circle-2(2), Vs. M/s. Bilcare Limited, Pune. 601, ICC Trade Tower, Pune- 411016. PAN : AABCB2242F Appellant Respondent आयकर अपीऱ सं. / ITA No.334/PUN/2021 निर्धारण वर्ा / Assessment Year: 2016-17 M/s. Bilcare Limited, Vs. DCIT, Central Circle- 6th Floor, B Wing, ICC 2(2), Pune. Trade Tower, Senapati Bapat Road, Pune- 411006. PAN : AABCB2242F Appellant Respondent C.O. No…

Deputy Commissioner of Income Tax Central Circle-2(2), Pune vs. M/S. Bilcare Limited, Pune

In the result, the appeal filed by the Revenue in ITA

ITA 273/PUN/2021[2016-17]Status: DisposedITAT Pune31 May 2023AY 2016-17

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपीऱ सं. / Ita No.273/Pun/2021 निर्धारण वर्ा / Assessment Year: 2016-17 Dcit, Central Circle-2(2), Vs. M/S. Bilcare Limited, Pune. 601, Icc Trade Tower, Pune- 411016. Pan : Aabcb2242F Appellant Respondent आयकर अपीऱ सं. / Ita No.334/Pun/2021 निर्धारण वर्ा / Assessment Year: 2016-17 M/S. Bilcare Limited, Vs. Dcit, Central Circle- 6Th Floor, B Wing, Icc 2(2), Pune. Trade Tower, Senapati Bapat Road, Pune- 411006. Pan : Aabcb2242F Appellant Respondent

For Appellant: Shri Kishor PhadkeFor Respondent: Shri Naveen Gupta
Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “C”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S. S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपीऱ सं. / ITA No.273/PUN/2021 निर्धारण वर्ा / Assessment Year: 2016-17 DCIT, Central Circle-2(2), Vs. M/s. Bilcare Limited, Pune. 601, ICC Trade Tower, Pune- 411016. PAN : AABCB2242F Appellant Respondent आयकर अपीऱ सं. / ITA No.334/PUN/2021 निर्धारण वर्ा / Assessment Year: 2016-17 M/s. Bilcare Limited, Vs. DCIT, Central Circle- 6th Floor, B Wing, ICC 2(2), Pune. Trade Tower, Senapati Bapat Road, Pune- 411006. PAN : AABCB2242F Appellant Respondent C.O. No…

Naturol Biochemicals and Foods Limited(Now Known As Kaleesuwari Refinery and Industry Pvt Ltd ), Hyderabad vs. Asst. Commissioner of Income Tax, Circle-16(1), Hyderabad

In the result, appeal of the assessee is allowed in above terms

ITA 760/HYD/2018[2014-15]Status: DisposedITAT Hyderabad08 Oct 2021AY 2014-15

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahuassessment Year: 2014-15 Natural Biochemicals & Vs. Asst. Commissioner Of Foods Ltd. (Now Known As Income-Tax, Kaleesuwari Refinery & Circle – 16(1), Industry Pvt. Ltd.), Hyderabad. Hyderabad. Pan – Aabcn 7337H (Appellant) (Respondent) Assessee By: Shri Psrvv Surya Rao Revenue By: Shri Yvst Sai Date Of Hearing: 27/09/2021 Date Of Pronouncement: 08/10/2021

For Appellant: Shri PSRVV Surya RaoFor Respondent: Shri YVST Sai
Section 143(1)Section 143(3)Section 32(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”: HYDERABAD (THROUGH VIRTUAL CONFERENCE) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment Year: 2014-15 Natural Biochemicals and Vs. Asst. Commissioner of Foods Ltd. (now known as Income-tax, Kaleesuwari Refinery and Circle – 16(1), Industry Pvt. Ltd.), Hyderabad. Hyderabad. PAN – AABCN 7337H (Appellant) (Respondent) Assessee by: Shri PSRVV Surya Rao Revenue by: Shri YVST Sai Date of hearing: 27/09/2021 Date of pronouncement: 08/10/2021 O R D E R PER L.P. SAHU, A.M.: This appeal filed by the Asses…

C.O. No.14/PUN/2021 (i) CIT v. Yamaha Motor India (P.) Ltd. (183 Taxmann 291) — Cited in 4 Judgments | BharatTax