CIT v. Bumi Hiway (I) (P.) Ltd.

51 Taxmann.com 572High Court2014#25188 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2022.

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Judgments citing CIT v. Bumi Hiway (I) (P.) Ltd.

Dy CIT - 6(2)(2), Mumbai vs. M/S. Doshion Water Solution P. Ltd., Mumbai

In the result, the appeal filed by the Revenue is dismissed

ITA 1711/MUM/2020[2014-15]Status: DisposedITAT Mumbai21 Oct 2022AY 2014-15

Section 143(3)Section 250Section 271GSection 92CSection 92DSection 92D(3)

…THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH MUMBAI SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER & MS. KAVITHA RAJAGOPAL, JUDICIAL MEMBER Deputy Commissioner of M/s. Doshion Water Income Tax 6 (2) (2) Solution Pvt. Ltd. Room No. 504, Aayakar 347, Ware Housing Bhavan, M.K. Road, v/s Complex, ACME, Mumbai-400 020 Compound Road, Wadala, Mumbai-400 037 PAN No. AACCD8958M Appellant Respondent Assessee by None Department by Ms. Samruddhi D Hande, Sr. AR Date of Hearing 25-07-2022 Date of Pronouncement 21-10-2022 ORDER PER KAVITHA RAJAGOPAL :- This appeal has been filed by the Revenue as against the order of learned Commi…

The DCIT Circle-1(1)(2), Ahmedabad vs. M/S. Dishman Pharmaceuticals & Chemical Ltd(Formerly As M/S.Dishman Carbogen Amcis Ltd), Ahmedabad

In the result, appeal of the Revenue is dismissed

ITA 1451/AHD/2019[2014-15]Status: DisposedITAT Ahmedabad29 Jul 2022AY 2014-15

Bench: Shri P.M. Jagtap & Ms. Suchitra Kambleassessment Year: 2014-15

For Appellant: Shri V.K. Singh, Sr. DRFor Respondent: Shri S.N. Soparkar, AR & Parin Shah, AR

Section 115JSection 271GSection 80ISection 92CSection 92D(3)

…ITA No.1451/Ahd/2019 A.Ys. 2014-15 Page 1 of 4 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH, AHMEDABAD BEFORE SHRI P.M. JAGTAP, VICE PRESIDENT AND Ms. SUCHITRA KAMBLE, JUDICIAL MEMBER Assessment Year: 2014-15 The D.C.I.T., Circle – 1(1)(2), vs. M/s. Dishman Pharmaceuticals & Ahmedabad. Chemicals Limited, (Formerly known as M/s. Dishman Carbogen Amcis Limited) 2nd Floor, Bhadr-Raj Chamber, Swastik Cross Road, Navrangpuora, Ahmedabad. [PAN – AADCC 1254 E] (Appellant) (Respondent) Appellant by : Shri V.K. Singh, Sr. DR Respondent by : Shri S.N. Soparkar, AR & Parin Shah, AR Date of hearing : 07.07.…

Worlds Window Impex (India) Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result appeal filed by the Assessee is allowed

ITA 3721/DEL/2014[2009-10]Status: DisposedITAT Delhi22 Apr 2016AY 2009-10

Bench: Shri Rajpal Yadav & Shri Prashant Maharishiworlds Window Impex (India) Pvt. Ltd, Acit, 75, Khirki Village, Malviya Nagar, Central Circle-6 Vs. New Delhi Pan:Aavcg3418Q (Appellant) (Respondent)

For Appellant: Sh.Amit Goel, CAFor Respondent: Shri Manu Chaurasia, Sr. DR

Section 271GSection 92CSection 92D

…ional transaction therefore it can be inferred that as per documentation filed no addition was required. Hon‟ble High Court held as under:- 8. Further, the ld AR has also relied on the order of Hon‟ble Delhi High Court in case of CIT Vs. Bumi Hiway Pvt. Ltd. 51 Taxmann.com 572 wherein the Hon‟ble Delhi High in para No.6 has held as under:- “6. What is clearly discernable from the penalty order is that reference was not made to any particular or specific date by which assessee was required to submit the documents; or whether the same were furnished within 30 days or within the extended period of 30 days thereafte…