CIT v. Cadila Health Care Ltd.

214 Taxmann.com 672Reported decision#15312 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2018 to 2023.

Judgments citing CIT v. Cadila Health Care Ltd.

Aurobindo Pharma Limited, Hyderabad vs. Asst. Commissioner of Income Tax, Central Circle-1(2), Hyderabad

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

ITA 1860/HYD/2019[2015-16]Status: DisposedITAT Hyderabad21 Jun 2023AY 2015-16

Bench: Shri R.K. Panda & Shri Laliet Kumar

For Appellant: Shri PVSS Prasad, ARFor Respondent: Shri T. Vijay Bhaskar Reddy, CIT-DR
Section 143(3)Section 144C(5)

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”, HYDERABAD BEFORE SHRI R.K. PANDA, VICE PRESIDENT AND SHRI LALIET KUMAR, JUDICIAL MEMBER आ.अपी.सं / ITA No. 1860/Hyd/2019 (निर्धारण वर्ा / Assessment Year: 2015-16) M/s. Aurobindo Pharma Asst. Commissioner of Income Limited, Vs. Tax, Hyderabad Central Circle-1(2), [PAN No. AABCA7366H] Hyderabad अपीलधर्थी / Assessee प्रत्‍यर्थी / Respondent निर्धाररती द्वधरध/Assessee by: Shri PVSS Prasad, AR रधजस्‍व द्वधरध/Revenue by: Shri T. Vijay Bhaskar Reddy, CIT-DR सुिवधई की तधरीख/Date of hearing: 16/05/2023 घोर्णध की तधरीख/Pron…

Aurobindo Pharma Limited, Hyderabad vs. ACIT, Central Circle-1(2), Hyderabad

In the result, the appeal of assessee is partly allowed

ITA 485/HYD/2022[2018-19]Status: DisposedITAT Hyderabad27 Apr 2023AY 2018-19

Bench: Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri B.G.Reddy, ARFor Respondent: Shri Rajendra Kumar, CIT-DR
Section 143(3)Section 144C(5)Section 35

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”, HYDERABAD BEFORE SHRI RAMA KANTA PANDA, ACCOUNTANT MEMBER & SHRI LALIET KUMAR, JUDICIAL MEMBER आ.अपी.सं / ITA No. 485/Hyd/2022 (निर्धारण वर्ा / Assessment Year: 2018-19) M/s. Aurobindo Pharma Asst. Commissioner of Income Limited, Vs. Tax, Hyderabad Central Circle-1(2), [PAN No. AABCA7366H] Hyderabad अपीलधर्थी / Assessee प्रत्‍यर्थी / Respondent निर्धाररती द्वधरध/Assessee by: Shri B.G.Reddy, AR रधजस्‍व द्वधरध/Revenue by: Shri Rajendra Kumar, CIT-DR सुिवधई की तधरीख/Date of hearing: 12/04/2023 घोर्णध की तधरीख/Pronounc…

Cipla Limited, Mumbai vs. DCIT, CC- 1(2), Mumbai

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

ITA 2732/MUM/2018[2011-12]Status: DisposedITAT Mumbai23 Dec 2022AY 2011-12

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm Dy. Cit, Central Circle-1(2) M/S. Cipla Ltd. Mumbai-400 020 Vs. 289, Bellasis Road, Mumbai Central, Mumbai-400 008 Pan/Gir No. Aaacc 1450 B (Revenue) : (Assessee) M/S. Cipla Ltd. Dy. Cit, Central Circle-1(2) 289, Bellasis Road, Mumbai Central, Vs. Mumbai-400 020 Mumbai-400 008 Pan/Gir No. Aaacc 1450 B : (Assessee) (Revenue) Assessee By : Shri Hemen Chandariya Revenue By : Smt. Mahita Nair Date Of Hearing : 30.09.2022 Date Of Pronouncement : 23.12.2022

For Appellant: Shri Hemen ChandariyaFor Respondent: Smt. Mahita Nair
Section 133ASection 142(1)Section 143(2)Section 143(3)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND MS. KAVITHA RAJAGOPAL, JM Dy. CIT, Central Circle-1(2) M/s. Cipla Ltd. Mumbai-400 020 Vs. 289, Bellasis Road, Mumbai Central, Mumbai-400 008 PAN/GIR No. AAACC 1450 B (Revenue) : (Assessee) M/s. Cipla Ltd. Dy. CIT, Central Circle-1(2) 289, Bellasis Road, Mumbai Central, Vs. Mumbai-400 020 Mumbai-400 008 PAN/GIR No. AAACC 1450 B : (Assessee) (Revenue) Assessee by : Shri Hemen Chandariya Revenue by : Smt. Mahita Nair Date of Hearing : 30.09.2022 Date of Pronouncement : 23.12.2022 O R D E R Per Kavitha Rajagopal, J. M.: Th…

DCIT CC-1(2), Mumbai vs. Cipla Ltd, Mumbai

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

ITA 2639/MUM/2018[2011-12]Status: DisposedITAT Mumbai23 Dec 2022AY 2011-12

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm Dy. Cit, Central Circle-1(2) M/S. Cipla Ltd. Mumbai-400 020 Vs. 289, Bellasis Road, Mumbai Central, Mumbai-400 008 Pan/Gir No. Aaacc 1450 B (Revenue) : (Assessee) M/S. Cipla Ltd. Dy. Cit, Central Circle-1(2) 289, Bellasis Road, Mumbai Central, Vs. Mumbai-400 020 Mumbai-400 008 Pan/Gir No. Aaacc 1450 B : (Assessee) (Revenue) Assessee By : Shri Hemen Chandariya Revenue By : Smt. Mahita Nair Date Of Hearing : 30.09.2022 Date Of Pronouncement : 23.12.2022

For Appellant: Shri Hemen ChandariyaFor Respondent: Smt. Mahita Nair
Section 133ASection 142(1)Section 143(2)Section 143(3)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND MS. KAVITHA RAJAGOPAL, JM Dy. CIT, Central Circle-1(2) M/s. Cipla Ltd. Mumbai-400 020 Vs. 289, Bellasis Road, Mumbai Central, Mumbai-400 008 PAN/GIR No. AAACC 1450 B (Revenue) : (Assessee) M/s. Cipla Ltd. Dy. CIT, Central Circle-1(2) 289, Bellasis Road, Mumbai Central, Vs. Mumbai-400 020 Mumbai-400 008 PAN/GIR No. AAACC 1450 B : (Assessee) (Revenue) Assessee by : Shri Hemen Chandariya Revenue by : Smt. Mahita Nair Date of Hearing : 30.09.2022 Date of Pronouncement : 23.12.2022 O R D E R Per Kavitha Rajagopal, J. M.: Th…

DCIT, Central Circle-1(2), Hyderabad vs. Aurobindo Pharma Limited., Hyd, Hyderabad

In the result, both Revenue’s appeals are dismissed

ITA 1605/HYD/2016[2012-13]Status: DisposedITAT Hyderabad20 Jul 2018AY 2012-13

Bench: Shri B. Ramakotaiah & Shri Challa Nagendra Prasad

For Appellant: Shri C.P. RamaswamiFor Respondent: Smt. Alka Rajvanshi Jain
Section 32Section 35

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”, HYDERABAD BEFORE SHRI B. RAMAKOTAIAH, ACCOUNTANT MEMBER AND SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER I.T.A. No. 1604 & 1605/HYD/2016 (A.Ys. 2011-12 & 2012-13) DCIT, Aurobindo Pharma Vs Central Circle-1(2), Limited, Hyderabad. Hyderabad. [PAN: AABCA 7366 H] (Appellant) (Respondent) For Assessee : Shri C.P. Ramaswami For Revenue : Smt. Alka Rajvanshi Jain, CIT - DR Date of Hearing : 19.07.2018 Date of Pronouncement : 20.07.2018 O R D E R PER B. RAMAKOTAIAH, AM These are Revenue appeals against the common of Ld. CIT(A)-11, Hyderabad, dated 24.08.2016.…

DCIT, Central Circle-1(2), Hyderabad vs. Aurobindo Pharma Limited., Hyd, Hyderabad

In the result, both Revenue’s appeals are dismissed

ITA 1604/HYD/2016[2011-12]Status: DisposedITAT Hyderabad20 Jul 2018AY 2011-12

Bench: Shri B. Ramakotaiah & Shri Challa Nagendra Prasad

For Appellant: Shri C.P. RamaswamiFor Respondent: Smt. Alka Rajvanshi Jain
Section 32Section 35

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”, HYDERABAD BEFORE SHRI B. RAMAKOTAIAH, ACCOUNTANT MEMBER AND SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER I.T.A. No. 1604 & 1605/HYD/2016 (A.Ys. 2011-12 & 2012-13) DCIT, Aurobindo Pharma Vs Central Circle-1(2), Limited, Hyderabad. Hyderabad. [PAN: AABCA 7366 H] (Appellant) (Respondent) For Assessee : Shri C.P. Ramaswami For Revenue : Smt. Alka Rajvanshi Jain, CIT - DR Date of Hearing : 19.07.2018 Date of Pronouncement : 20.07.2018 O R D E R PER B. RAMAKOTAIAH, AM These are Revenue appeals against the common of Ld. CIT(A)-11, Hyderabad, dated 24.08.2016.…

CIT v. Cadila Health Care Ltd. (214 Taxmann.com 672) — Cited in 6 Judgments | BharatTax