CIT v. Beema Manufacturers P. Ltd.

130 Taxmann 400High Court2003#13346 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2023.

Judgments citing CIT v. Beema Manufacturers P. Ltd.

Maruti Suzuki India Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeal of the Revenue in ITA No

ITA 961/DEL/2015[2010-11]Status: DisposedITAT Delhi09 Feb 2023AY 2010-11

Bench: Shri Shamim Yahya & Shri Kul Bharat[Assessment Year : 2010-11] Maruti Suzuki India Ltd., Vs Dcit, Plot No.1, Nelson Mandela Road, Circle-16(1), Vasant Kunj, New Delhi-110070. New Delhi. Pan-Aaacm0829Q Appellant Respondent [Assessment Year : 2010-11] Dcit, Vs Maruti Suzuki India Ltd., Circle-16(1), Plot No.1, Nelson Mandela Road, New Delhi. Vasant Kunj, New Delhi-110070. Pan-Aaacm0829Q Appellant Respondent Appellant By Shri Ajay Vohra, Sr.Adv., Shri Neeraj Jain, Adv. & Ms. Tejasvi Jain & Ms. Somya Jain, Ca Respondent By Shri G.C.Srivastava, Adv., Shri Kalrav Mehrotra, Adv. & Shri Mayank Patawari, Ca Date Of Hearing 11.11.2022 Date Of Pronouncement 09.02.2023

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

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “I” BENCH: NEW DELHI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER & SHRI KUL BHARAT, JUDICIAL MEMBER [Assessment Year : 2010-11] Maruti Suzuki India Ltd., vs DCIT, Plot No.1, Nelson Mandela Road, Circle-16(1), Vasant Kunj, New Delhi-110070. New Delhi. PAN-AAACM0829Q APPELLANT RESPONDENT [Assessment Year : 2010-11] DCIT, vs Maruti Suzuki India Ltd., Circle-16(1), Plot No.1, Nelson Mandela Road, New Delhi. Vasant Kunj, New Delhi-110070. PAN-AAACM0829Q APPELLANT RESPONDENT Appellant by Shri Ajay Vohra, Sr.Adv., Shri Neeraj Jain, Adv. & Ms. Tejasvi Jain & Ms. Somya Jain, CA R…

DCIT, New Delhi vs. M/S. Maruti Suzuki India Ltd., New Delhi

In the result, the appeal of the Revenue in ITA No

ITA 1507/DEL/2015[2010-11]Status: DisposedITAT Delhi09 Feb 2023AY 2010-11

Bench: Shri Shamim Yahya & Shri Kul Bharat[Assessment Year : 2010-11] Maruti Suzuki India Ltd., Vs Dcit, Plot No.1, Nelson Mandela Road, Circle-16(1), Vasant Kunj, New Delhi-110070. New Delhi. Pan-Aaacm0829Q Appellant Respondent [Assessment Year : 2010-11] Dcit, Vs Maruti Suzuki India Ltd., Circle-16(1), Plot No.1, Nelson Mandela Road, New Delhi. Vasant Kunj, New Delhi-110070. Pan-Aaacm0829Q Appellant Respondent Appellant By Shri Ajay Vohra, Sr.Adv., Shri Neeraj Jain, Adv. & Ms. Tejasvi Jain & Ms. Somya Jain, Ca Respondent By Shri G.C.Srivastava, Adv., Shri Kalrav Mehrotra, Adv. & Shri Mayank Patawari, Ca Date Of Hearing 11.11.2022 Date Of Pronouncement 09.02.2023

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

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “I” BENCH: NEW DELHI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER & SHRI KUL BHARAT, JUDICIAL MEMBER [Assessment Year : 2010-11] Maruti Suzuki India Ltd., vs DCIT, Plot No.1, Nelson Mandela Road, Circle-16(1), Vasant Kunj, New Delhi-110070. New Delhi. PAN-AAACM0829Q APPELLANT RESPONDENT [Assessment Year : 2010-11] DCIT, vs Maruti Suzuki India Ltd., Circle-16(1), Plot No.1, Nelson Mandela Road, New Delhi. Vasant Kunj, New Delhi-110070. PAN-AAACM0829Q APPELLANT RESPONDENT Appellant by Shri Ajay Vohra, Sr.Adv., Shri Neeraj Jain, Adv. & Ms. Tejasvi Jain & Ms. Somya Jain, CA R…

ACIT Corporate Circle 2, Coimbatore vs. Late Shri Naren Rajan, Rep.by L/H Smt. Padmini V.R, Coimbatore

In the result, the appeal filed by the assessee for assessment year 2012-13 is partly allowed and appeal filed by the Revenue for assessment year 2012-13 is dismissed

ITA 1161/CHNY/2018[2012-13]Status: DisposedITAT Chennai09 Aug 2021AY 2012-13

Bench: Shri Mahavir Singh & Shri G. Manjunatha

For Appellant: Shri K.R. Vasudevan, Advocate &For Respondent: Shri G. Srinivasa Rao, CIT
Section 2(22)(e)

…आयकर अपीलीय अिधकरण, ‘डी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH, CHENNAI "ी महावीर "संह, उपा"य" एवं "ी जी. मंजुनाथ, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.:1002/CHNY/2018 & 743/CHNY/2015 िनधा"रण वष" / Assessment Years: 2012-13 & 2011-12 Late Shri Naren Rajan, The ACIT, (Rep. by Legal Heir Corporate Circle – 2, v. Smt. Padmini Rajan), Coimbatore. 131, Race Course Road, Coimbatore – 641 018. PAN: ACDPR 5207K (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./ITA No.:1161/CHNY/2018 िनधा"रण वष" / Assessme…

Padmini Rajan, L/R of Late (Shri) Naren Rajan, Coimbatore vs. DCIT Corporate Circle 2, Coimbatore

In the result, the appeal filed by the assessee for assessment year 2012-13 is partly allowed and appeal filed by the Revenue for assessment year 2012-13 is dismissed

ITA 1002/CHNY/2018[2012-13]Status: DisposedITAT Chennai09 Aug 2021AY 2012-13

Bench: Shri Mahavir Singh & Shri G. Manjunatha

For Appellant: Shri K.R. Vasudevan, Advocate &For Respondent: Shri G. Srinivasa Rao, CIT
Section 2(22)(e)

…आयकर अपीलीय अिधकरण, ‘डी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH, CHENNAI "ी महावीर "संह, उपा"य" एवं "ी जी. मंजुनाथ, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.:1002/CHNY/2018 & 743/CHNY/2015 िनधा"रण वष" / Assessment Years: 2012-13 & 2011-12 Late Shri Naren Rajan, The ACIT, (Rep. by Legal Heir Corporate Circle – 2, v. Smt. Padmini Rajan), Coimbatore. 131, Race Course Road, Coimbatore – 641 018. PAN: ACDPR 5207K (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./ITA No.:1161/CHNY/2018 िनधा"रण वष" / Assessme…

Naren Rajan, Coimbatore vs. ACIT, Coimbatore

In the result, the appeal filed by the assessee for assessment year 2012-13 is partly allowed and appeal filed by the Revenue for assessment year 2012-13 is dismissed

ITA 743/CHNY/2015[2011-12]Status: DisposedITAT Chennai09 Aug 2021AY 2011-12

Bench: Shri Mahavir Singh & Shri G. Manjunatha

For Appellant: Shri K.R. Vasudevan, Advocate &For Respondent: Shri G. Srinivasa Rao, CIT
Section 2(22)(e)

…आयकर अपीलीय अिधकरण, ‘डी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH, CHENNAI "ी महावीर "संह, उपा"य" एवं "ी जी. मंजुनाथ, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.:1002/CHNY/2018 & 743/CHNY/2015 िनधा"रण वष" / Assessment Years: 2012-13 & 2011-12 Late Shri Naren Rajan, The ACIT, (Rep. by Legal Heir Corporate Circle – 2, v. Smt. Padmini Rajan), Coimbatore. 131, Race Course Road, Coimbatore – 641 018. PAN: ACDPR 5207K (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./ITA No.:1161/CHNY/2018 िनधा"रण वष" / Assessme…

The Hongkong & Shanghai Banking Corporation Ltd, Navi Mumbai vs. ADIT (It) RG-3(1), Mumbai

In the result, appeal filed by the assessee is partly allowed and appeal filed by the revenue is dismissed

ITA 3996/MUM/2009[2003-04]Status: DisposedITAT Mumbai27 Nov 2019AY 2003-04

Bench: Shri M.Balaganesh, Am & Shri Ravish Sood, Jm & Adit (It) 3(1) Vs. The Hongkong & Scindia House, Shanghai Banking R.No.132, 1St Floor Corporation Ltd N.M.Road, 52/60, Mahatma Gandhi Mumbai – 38 Road Mumbai – 400 001 Pan/Gir No. Aaact2786P (Appellant) .. (Respondent) & The Hongkong & Vs. Adit (It) 3(1) Shanghai Banking Scindia House, R.No.132, 1St Floor Corporation Ltd 52/60, Mahatma Gandhi N.M.Road, Road Mumbai – 38 Mumbai – 400 001 Pan/Gir No. Aaact2786P (Appellant) .. (Respondent)

Section 143(3)Section 192Section 37Section 44C

…IN THE INCOME TAX APPELLATE TRIBUNAL “K”, BENCH MUMBAI BEFORE SHRI M.BALAGANESH, AM & SHRI RAVISH SOOD, JM & ADIT (IT) 3(1) Vs. The Hongkong and Scindia House, Shanghai Banking R.No.132, 1st Floor Corporation Ltd N.M.Road, 52/60, Mahatma Gandhi Mumbai – 38 Road Mumbai – 400 001 PAN/GIR No. AAACT2786P (Appellant) .. (Respondent) & The Hongkong and Vs. ADIT (IT) 3(1) Shanghai Banking Scindia House, R.No.132, 1st Floor Corporation Ltd 52/60, Mahatma Gandhi N.M.Road, Road Mumbai – 38 Mumbai – 400 001 PAN/GIR No. AAACT2786P (Appellant) .. (Respondent) Revenue by Shri Anand Mohan Assessee by Shri Porus Kaka and Shri…

The ADIT (I.T)3(1) vs. M/S. Honkong & Shanghani Banking Corpn. Ltd

In the result, ITA Nos.2519 and 2520/Mum/2004 by revenue stand dismissed, ITA No

ITA 2519/MUM/2004[1999-2000]Status: DisposedITAT Mumbai20 Nov 2015AY 1999-2000

Bench: S/Shri B.R.Baskaran, Am & Pawan Singh, Jm आयकर अपील सं./I.T.A. No.2519 & 2520/Mum/2004 ("नधा"रण वष" / Assessment Year:1999-2000 & 2000-01) M/S Hongkong & Shanghani Asstt.Direrctor Of Income Tax बनाम/ Banking Corporation Ltd., (International Taxation)-3(1), Vs. 52/60, M G Road, 136, Scindia House, Mumbai-400001 N M Marg, Ballard Estate, Mumbai-400038 .. (अपीलाथ" /Appellant) (""यथ" / Respondent)

Section 143(3)

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ “एल” मुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “L” BENCH, MUMBAI BEFORE S/SHRI B.R.BASKARAN, AM AND PAWAN SINGH, JM आयकर अपील सं./I.T.A. No.2519 and 2520/Mum/2004 ("नधा"रण वष" / Assessment Year:1999-2000 and 2000-01) M/s Hongkong and Shanghani Asstt.Direrctor of Income Tax बनाम/ Banking Corporation Ltd., (International Taxation)-3(1), Vs. 52/60, M G Road, 136, Scindia House, Mumbai-400001 N M Marg, Ballard Estate, Mumbai-400038 .. (अपीलाथ" /Appellant) (""यथ" / Respondent) आयकर अपील सं./I.T.A. No.2679 and 2680/Mum/2004 ("नधा"रण वष" / Assessment Year:1999-2000 and 2000-01) M/s H…

CIT v. Beema Manufacturers P. Ltd. (130 Taxmann 400) — Cited in 7 Judgments | BharatTax