CIT v. Dunlop Rubber Co. Ltd.

96 TTJ 486Income Tax Appellate Tribunal#11858 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2021 to 2021.

Issues it is cited on

section 115wasection 10(4)section 2(43)section 115wsection 194a(1)section 2(28a)section 194a(3)section 40(a)(ii)far analysissection 135prohibited by lawsection 194h

Judgments citing CIT v. Dunlop Rubber Co. Ltd.

Expeditors International (India) Private Limited, New Delhi vs. ACIT Circle-7(1), New Delhi

In the result, all the appeals of the assessee are allowed and all the appeals of the revenue are dismissed

ITA 20/DEL/2021[2014-15]Status: DisposedITAT Delhi30 Jul 2021AY 2014-15

Bench: Sh. Amit Shukladr. B. R. R. Kumar

Section 40Section 9(1)(vi)

…expenses is not subjected to tax in India: • IDS Software Solutions P. Ltd. vs. ITO (122 TTJ 410)(Bang) • CIT v. Industrial Engineering Projects (P.) Ltd. [202 ITR 1014] (Del) • CIT v. Dunlop Rubber Co. Ltd. [142 ITR 493] (Cal) • HNS India VSAT Inc. v. DDIT [96 TTJ 486] (Del) ITA Nos. 2242 & 2260/Del/2015 ITA Nos. 5538 & 6953/Del/2018 ITA Nos. 17 to 20/Del/2021 Expeditors International (India) Pvt. Ltd. 23. We find that this issue stands adjudicated by the Coordinate Bench of the Tribunal in taxpayer’s own case for AY 2005-06 upheld the order passed by the ld. CIT (A). The order of the Tribunal was confirmed by…

Expeditors International (India) Private Limited, New Delhi vs. ACIT Circle-7(1), New Delhi

In the result, all the appeals of the assessee are allowed and all the appeals of the revenue are dismissed

ITA 19/DEL/2021[2012-13]Status: DisposedITAT Delhi30 Jul 2021AY 2012-13

Bench: Sh. Amit Shukladr. B. R. R. Kumar

Section 40Section 9(1)(vi)

…expenses is not subjected to tax in India: • IDS Software Solutions P. Ltd. vs. ITO (122 TTJ 410)(Bang) • CIT v. Industrial Engineering Projects (P.) Ltd. [202 ITR 1014] (Del) • CIT v. Dunlop Rubber Co. Ltd. [142 ITR 493] (Cal) • HNS India VSAT Inc. v. DDIT [96 TTJ 486] (Del) ITA Nos. 2242 & 2260/Del/2015 ITA Nos. 5538 & 6953/Del/2018 ITA Nos. 17 to 20/Del/2021 Expeditors International (India) Pvt. Ltd. 23. We find that this issue stands adjudicated by the Coordinate Bench of the Tribunal in taxpayer’s own case for AY 2005-06 upheld the order passed by the ld. CIT (A). The order of the Tribunal was confirmed by…

Expeditors International (India) Private Limited, New Delhi vs. ACIT Circle-7(1), New Delhi

In the result, all the appeals of the assessee are allowed and all the appeals of the revenue are dismissed

ITA 18/DEL/2021[2011-12]Status: DisposedITAT Delhi30 Jul 2021AY 2011-12

Bench: Sh. Amit Shukladr. B. R. R. Kumar

Section 40Section 9(1)(vi)

…expenses is not subjected to tax in India: • IDS Software Solutions P. Ltd. vs. ITO (122 TTJ 410)(Bang) • CIT v. Industrial Engineering Projects (P.) Ltd. [202 ITR 1014] (Del) • CIT v. Dunlop Rubber Co. Ltd. [142 ITR 493] (Cal) • HNS India VSAT Inc. v. DDIT [96 TTJ 486] (Del) ITA Nos. 2242 & 2260/Del/2015 ITA Nos. 5538 & 6953/Del/2018 ITA Nos. 17 to 20/Del/2021 Expeditors International (India) Pvt. Ltd. 23. We find that this issue stands adjudicated by the Coordinate Bench of the Tribunal in taxpayer’s own case for AY 2005-06 upheld the order passed by the ld. CIT (A). The order of the Tribunal was confirmed by…

Expeditors International (India) Private Limited, New Delhi vs. ACIT Circle-7(1), New Delhi

In the result, all the appeals of the assessee are allowed and all the appeals of the revenue are dismissed

ITA 17/DEL/2021[2010-11]Status: DisposedITAT Delhi30 Jul 2021AY 2010-11

Bench: Sh. Amit Shukladr. B. R. R. Kumar

Section 40Section 9(1)(vi)

…expenses is not subjected to tax in India: • IDS Software Solutions P. Ltd. vs. ITO (122 TTJ 410)(Bang) • CIT v. Industrial Engineering Projects (P.) Ltd. [202 ITR 1014] (Del) • CIT v. Dunlop Rubber Co. Ltd. [142 ITR 493] (Cal) • HNS India VSAT Inc. v. DDIT [96 TTJ 486] (Del) ITA Nos. 2242 & 2260/Del/2015 ITA Nos. 5538 & 6953/Del/2018 ITA Nos. 17 to 20/Del/2021 Expeditors International (India) Pvt. Ltd. 23. We find that this issue stands adjudicated by the Coordinate Bench of the Tribunal in taxpayer’s own case for AY 2005-06 upheld the order passed by the ld. CIT (A). The order of the Tribunal was confirmed by…

ACIT, Circle-8(2), New Delhi vs. Expenditors International (India) Pvt. Ltd., New Delhi

In the result, all the appeals of the assessee are allowed and all the appeals of the revenue are dismissed

ITA 6953/DEL/2018[2014-15]Status: DisposedITAT Delhi30 Jul 2021AY 2014-15

Bench: Sh. Amit Shukladr. B. R. R. Kumar

Section 40Section 9(1)(vi)

…expenses is not subjected to tax in India: • IDS Software Solutions P. Ltd. vs. ITO (122 TTJ 410)(Bang) • CIT v. Industrial Engineering Projects (P.) Ltd. [202 ITR 1014] (Del) • CIT v. Dunlop Rubber Co. Ltd. [142 ITR 493] (Cal) • HNS India VSAT Inc. v. DDIT [96 TTJ 486] (Del) ITA Nos. 2242 & 2260/Del/2015 ITA Nos. 5538 & 6953/Del/2018 ITA Nos. 17 to 20/Del/2021 Expeditors International (India) Pvt. Ltd. 23. We find that this issue stands adjudicated by the Coordinate Bench of the Tribunal in taxpayer’s own case for AY 2005-06 upheld the order passed by the ld. CIT (A). The order of the Tribunal was confirmed by…

ACIT, Circle-8(2), New Delhi vs. Expenditors International (India) Pvt. Ltd., New Delhi

In the result, all the appeals of the assessee are allowed and all the appeals of the revenue are dismissed

ITA 5538/DEL/2018[2012-13]Status: DisposedITAT Delhi30 Jul 2021AY 2012-13

Bench: Sh. Amit Shukladr. B. R. R. Kumar

Section 40Section 9(1)(vi)

…expenses is not subjected to tax in India: • IDS Software Solutions P. Ltd. vs. ITO (122 TTJ 410)(Bang) • CIT v. Industrial Engineering Projects (P.) Ltd. [202 ITR 1014] (Del) • CIT v. Dunlop Rubber Co. Ltd. [142 ITR 493] (Cal) • HNS India VSAT Inc. v. DDIT [96 TTJ 486] (Del) ITA Nos. 2242 & 2260/Del/2015 ITA Nos. 5538 & 6953/Del/2018 ITA Nos. 17 to 20/Del/2021 Expeditors International (India) Pvt. Ltd. 23. We find that this issue stands adjudicated by the Coordinate Bench of the Tribunal in taxpayer’s own case for AY 2005-06 upheld the order passed by the ld. CIT (A). The order of the Tribunal was confirmed by…

ACIT, Circle-8(2), New Delhi vs. Expenditors International (India) Pvt. Ltd., New Delhi

In the result, all the appeals of the assessee are allowed and all the appeals of the revenue are dismissed

ITA 5994/DEL/2017[2010-11]Status: DisposedITAT Delhi30 Jul 2021AY 2010-11

Bench: Sh. Amit Shukladr. B. R. R. Kumar

Section 40Section 9(1)(vi)

…expenses is not subjected to tax in India: • IDS Software Solutions P. Ltd. vs. ITO (122 TTJ 410)(Bang) • CIT v. Industrial Engineering Projects (P.) Ltd. [202 ITR 1014] (Del) • CIT v. Dunlop Rubber Co. Ltd. [142 ITR 493] (Cal) • HNS India VSAT Inc. v. DDIT [96 TTJ 486] (Del) ITA Nos. 2242 & 2260/Del/2015 ITA Nos. 5538 & 6953/Del/2018 ITA Nos. 17 to 20/Del/2021 Expeditors International (India) Pvt. Ltd. 23. We find that this issue stands adjudicated by the Coordinate Bench of the Tribunal in taxpayer’s own case for AY 2005-06 upheld the order passed by the ld. CIT (A). The order of the Tribunal was confirmed by…

ACIT, New Delhi vs. M/S. Expenditors International (India) Pvt. Ltd., New Delhi

In the result, all the appeals of the assessee are allowed and all the appeals of the revenue are dismissed

ITA 2260/DEL/2015[2009-10]Status: DisposedITAT Delhi30 Jul 2021AY 2009-10

Bench: Sh. Amit Shukladr. B. R. R. Kumar

Section 40Section 9(1)(vi)

…expenses is not subjected to tax in India: • IDS Software Solutions P. Ltd. vs. ITO (122 TTJ 410)(Bang) • CIT v. Industrial Engineering Projects (P.) Ltd. [202 ITR 1014] (Del) • CIT v. Dunlop Rubber Co. Ltd. [142 ITR 493] (Cal) • HNS India VSAT Inc. v. DDIT [96 TTJ 486] (Del) ITA Nos. 2242 & 2260/Del/2015 ITA Nos. 5538 & 6953/Del/2018 ITA Nos. 17 to 20/Del/2021 Expeditors International (India) Pvt. Ltd. 23. We find that this issue stands adjudicated by the Coordinate Bench of the Tribunal in taxpayer’s own case for AY 2005-06 upheld the order passed by the ld. CIT (A). The order of the Tribunal was confirmed by…

M/S Expeditors International (India) Pvt Ltd, New Delhi vs. Deputy Commissioner of Income-Tax, New Delhi

In the result, all the appeals of the assessee are allowed and all the appeals of the revenue are dismissed

ITA 2242/DEL/2015[2009-10]Status: DisposedITAT Delhi30 Jul 2021AY 2009-10

Bench: Sh. Amit Shukladr. B. R. R. Kumar

Section 40Section 9(1)(vi)

…expenses is not subjected to tax in India: • IDS Software Solutions P. Ltd. vs. ITO (122 TTJ 410)(Bang) • CIT v. Industrial Engineering Projects (P.) Ltd. [202 ITR 1014] (Del) • CIT v. Dunlop Rubber Co. Ltd. [142 ITR 493] (Cal) • HNS India VSAT Inc. v. DDIT [96 TTJ 486] (Del) ITA Nos. 2242 & 2260/Del/2015 ITA Nos. 5538 & 6953/Del/2018 ITA Nos. 17 to 20/Del/2021 Expeditors International (India) Pvt. Ltd. 23. We find that this issue stands adjudicated by the Coordinate Bench of the Tribunal in taxpayer’s own case for AY 2005-06 upheld the order passed by the ld. CIT (A). The order of the Tribunal was confirmed by…

CIT v. Dunlop Rubber Co. Ltd. (96 TTJ 486) — Cited in 9 Judgments | BharatTax