CIT v. Agra Beverages Corporation (P) Ltd.

200 Taxmann 43High Court#19760 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2021.

Judgments citing CIT v. Agra Beverages Corporation (P) Ltd.

M/S Glaxosmithkline Asia Pvt. Ltd., Gurgaon vs. DCIT, Chandigarh

In the result, the appeal of the assessee is partly allowed

ITA 532/CHANDI/2014[2006-07]Status: DisposedITAT Chandigarh30 Jul 2021AY 2006-07
For Appellant: Shri Ajay Vohra, Sr.AdvFor Respondent: Smt. C. Chandrakanta, CIT DR
Section 143(3)Section 250(6)

…आयकर अपील"य अ"धकरण, च"डीगढ़ "यायपीठ “ए” च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH, ‘A’, CHANDIGARH BEFORE: SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND SHRI R. L. NEGI, JUDICIAL MEMBER आयकर अपील सं./ ITA No. 2453/Del/2016 "नधा"रण वष" / Assessment Year : 2005-06 M/s GlaxoSmithKline Asia Pvt. Ltd., The D.C.I.T.(LTU) , बनाम 24-25 Floor, One Horizon Centre, New Delhi. Golf Course Road, DLF Phase-5, Gurgaon. "थायी लेखा सं./PAN NO: AABCS3237R अपीलाथ"/Appellant ""यथ"/Respondent & आयकर अपील सं./ ITA No.532/Chd/2014 "नधा"रण वष" / Assessment Year : 2006-07 M/s GlaxoSmithKline Asia Pvt. Ltd., The D…

Maruti Suzuki India Ltd., New Delhi vs. Addl. CIT, New Delhi

Appeal of the assessee is partly allowed for statistical purpose

ITA 467/DEL/2014[2009-10]Status: DisposedITAT Delhi17 Oct 2018AY 2009-10

Bench: Shri R. K. Panda & Ms Suchitra Kamblei.T.A .No. 467/Del/2014 (A.Y 2009-10)

Section 143(3)Section 144CSection 144C(5)Section 43Section 43B

…DELHI BENCH: ‘I-1’ NEW DELHI BEFORE SHRI R. K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER I.T.A .No. 467/DEL/2014 (A.Y 2009-10) Maruti Suzuki India Ltd. Vs Addl. CIT Plot No. 1, Nelson Mandela Road, Range-6 Vasank Kunj New Delhi New Delhi AAACM0829Q (APPELLANT) (RESPONDENT) Appellant by Sh. Ajay Vohra, Sr. Adv., Sh. Rohit Jain, Adv., Ms. Tejasvi Adv Respondent by Shr. G. C. Srivastava, Adv, Sh. Sanjay Kr. Dass, DR. Date of Hearing 27.07.2018 Date of Pronouncement 17.10.2018 ORDER PER SUCHITRA KAMBLE, JM This appeal is filed by the assessee for Assessment Year 2009-10 against the ord…

Maruti Suzuki India Ltd., New Delhi vs. Addl. CIT, New Delhi

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

ITA 6021/DEL/2012[2008-09]Status: DisposedITAT Delhi09 Nov 2017AY 2008-09

Bench: Shri N.K. Saini & Shri K.N. Charry

Section 143(3)Section 144CSection 144C(5)Section 14ASection 35DSection 43BSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘I’ NEW DELHI BEFORE SHRI N.K. SAINI, ACCOUNTANT MEMBER & SHRI K.N. CHARRY, JUDICIAL MEMBER ITA No.-6021/Del/2012 (Assessment Year: 2008-09) Maruti Suzuki India Ltd. vs Addl. CIT Plot No. 1, Nelson Mandela Road, Range-6, Vasant Kunj, New Delhi. C.R. Building, PAN-AAACM0829Q New Delhi. (APPELLANT) (RESPONDENT) Assessee by Sh. Ajay Vohra Revenue by Sh. Aprender Kumar Date of Hearing 21.08.2017 Date of Pronouncement 09.11.2017 ORDER PER SHRI K.N. CHARY, JUDICIAL MEMBER This is an appeal challenging the order dated 29.10.2012 passed by the Assessing Officer u/…

Phl Pharma Pvt. Ltd., Mumbai vs. D.C.I.T. Cir.8(2), Mumbai

The appeal of the assessee is partly allowed

ITA 5970/MUM/2012[2008-09]Status: DisposedITAT Mumbai29 Jul 2016AY 2008-09

Bench: S/Sh.Rajendra & Pawan Singhआयकर अपील आयकर अपील संसंसंसं./I.T.A./5970/Mum/2012,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2008-09 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Pizi Marketing Services Pvt. Ltd. Dcit , Circle-8(2) Aayakar Bhavan, 2Nd Floor, M.K. Road (Formerly Known As Phl Pharma Pvt. Ltd.) Piramal Tower, Ganpatrao Kadam Marg, Vs. Mumbai-400 020. Lower Parel,Mumbai-400 013. Pan:Aaccn 5346 B आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./I.T.A./6084/Mum/2012,िनधा"रण अपील िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" /Assessment Year: 2008-09 वष" Dcit , Circle-8(2) Pizi Marketing Services Pvt. Ltd. (Formerly Known As Phl Pharma Pvt. Ltd.), Mumbai-400 020. Vs. Mumbai-400 013. (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By:S/Shri M. Dayasagar-Cit-Dr & Vijay Kumar-Dr Assessee By: Shri Yogesh Thar सुनवाई क" तारीख / Date Of Hearing: 28.06.2016 घोषणा क" तारीख / Date Of Pronouncement: 29.07.2016 आयकर आयकर आयकर अिधिनयम आयकर अिधिनयम अिधिनयम,1961 क" अिधिनयम क" क" धारा क" धारा धारा 254(1)केकेकेके अ"तग"त धारा अ"तग"त अ"तग"त आदेश अ"तग"त आदेश आदेश आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा लेखा सद"य लेखा लेखा सद"य सद"य राजे"" सद"य राजे"" राजे"" केकेकेके अनुसार राजे"" अनुसार अनुसार Per Rajendra, Am- अनुसार Challenging The Order,Dated 27/07/2012,Of The Cit(A)-17,Mumbai The Assessee & The Assessing Officer(Ao)Have Filed Cross-Appeals For The Year Under Consideration.Assessee- Company,Engaged In The Business Of Consultancy & Detailing Services,Filed Its Return Of Income On 29/09/2008,Declaring A Loss Of Rs.34.73 Crores.The Ao Completed The Assessment On 27/12/2010,U/S.143(3) Of The Act,Determining The Income Of The Assessee At Loss Of Rs. 10,00,82,110/-.

For Appellant: Shri Yogesh TharFor Respondent: S/Shri M. Dayasagar-CIT-DR and Vijay Kumar-DR
Section 143(3)Section 194CSection 254(1)Section 40

…आयकर आयकर आयकर अपीलीय आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, मुंबई अिधकरण मुंबई मुंबई “सी मुंबई सी सी” खंडपीठ सी खंडपीठ खंडपीठ खंडपीठ Income-tax Appellate Tribunal -“C”Bench Mumbai सव"ी राजे"",लेखा सद"य एवं पवन"सह,"याियक सद"य Before S/Sh.Rajendra,Accountant Member and Pawan Singh,Judicial Member आयकर अपील आयकर अपील संसंसंसं./I.T.A./5970/Mum/2012,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2008-09 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" PIZI Marketing Services Pvt. Ltd. DCIT , Circle-8(2) Aayakar Bhavan, 2nd floor, M.K. Road (formerly known as PHL Pharma Pvt. Ltd.) Piramal Tower, Ganpatrao Kadam Marg,…

CIT v. Agra Beverages Corporation (P) Ltd. (200 Taxmann 43) — Cited in 4 Judgments | BharatTax