CIT-International Taxation v. ZTE Corporation

130 Taxmann.com 129Supreme Court of India2021#22364 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2022 to 2022.

Judgments citing CIT-International Taxation v. ZTE Corporation

Everest Global Inc., New Delhi vs. DDIT (International Taxation), New Delhi

In the result, the appeal of the assesee is allowed as indicated above

ITA 2355/DEL/2017[2012-13]Status: DisposedITAT Delhi30 Mar 2022AY 2012-13

Bench: Shri G.S. Pannu, Hon’Ble & Shri C.N. Prasadasstt. Year 2010-11 Asstt. Year 2011-12

For Appellant: Ms. Vandana Bhandari, AdvFor Respondent: Shri Vijay Kumar Choudhary, Sr. DR
Section 143(3)Section 234A

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE PRESIDENT AND SHRI C.N. PRASAD, JUDICIAL MEMBER Asstt. year 2010-11 Asstt. year 2011-12 AND Asstt. Year: 2012-13 Everest Global Inc. Vs. DDIT, C/o A-1/B-27, Circle-1(2) Janak Puri International Taxation, New Delhi – 110 058 New Delhi-110 058 PAN AACCE3597R (Appellant) (Respondent) Assessee by: Ms. Vandana Bhandari, Adv. Department by : Shri Vijay Kumar Choudhary, Sr. DR Date of Hearing 30/12/2021 Date of 30/03/2022 pronouncement O R D E R PER C.N. Prasad, JM These three appeals are filed by the assessee against the…

Everest Global Inc, New Delhi vs. DCIT, New Delhi

In the result, the appeal of the assesee is allowed as indicated above

ITA 6137/DEL/2015[2011-12]Status: DisposedITAT Delhi30 Mar 2022AY 2011-12

Bench: Shri G.S. Pannu, Hon’Ble & Shri C.N. Prasadasstt. Year 2010-11 Asstt. Year 2011-12

For Appellant: Ms. Vandana Bhandari, AdvFor Respondent: Shri Vijay Kumar Choudhary, Sr. DR
Section 143(3)Section 234A

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE PRESIDENT AND SHRI C.N. PRASAD, JUDICIAL MEMBER Asstt. year 2010-11 Asstt. year 2011-12 AND Asstt. Year: 2012-13 Everest Global Inc. Vs. DDIT, C/o A-1/B-27, Circle-1(2) Janak Puri International Taxation, New Delhi – 110 058 New Delhi-110 058 PAN AACCE3597R (Appellant) (Respondent) Assessee by: Ms. Vandana Bhandari, Adv. Department by : Shri Vijay Kumar Choudhary, Sr. DR Date of Hearing 30/12/2021 Date of 30/03/2022 pronouncement O R D E R PER C.N. Prasad, JM These three appeals are filed by the assessee against the…

Everest Global Inc., New Delhi vs. DDIT, New Delhi

In the result, the appeal of the assesee is allowed as indicated above

ITA 2469/DEL/2015[2010-11]Status: DisposedITAT Delhi30 Mar 2022AY 2010-11

Bench: Shri G.S. Pannu, Hon’Ble & Shri C.N. Prasadasstt. Year 2010-11 Asstt. Year 2011-12

For Appellant: Ms. Vandana Bhandari, AdvFor Respondent: Shri Vijay Kumar Choudhary, Sr. DR
Section 143(3)Section 234A

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE PRESIDENT AND SHRI C.N. PRASAD, JUDICIAL MEMBER Asstt. year 2010-11 Asstt. year 2011-12 AND Asstt. Year: 2012-13 Everest Global Inc. Vs. DDIT, C/o A-1/B-27, Circle-1(2) Janak Puri International Taxation, New Delhi – 110 058 New Delhi-110 058 PAN AACCE3597R (Appellant) (Respondent) Assessee by: Ms. Vandana Bhandari, Adv. Department by : Shri Vijay Kumar Choudhary, Sr. DR Date of Hearing 30/12/2021 Date of 30/03/2022 pronouncement O R D E R PER C.N. Prasad, JM These three appeals are filed by the assessee against the…

CIT-International Taxation v. ZTE Corporation (130 Taxmann.com 129) — Cited in 3 Judgments | BharatTax