CIT v. Electrolux Kelvenator Ltd.

44 Taxmann.com 369High Court2014#25002 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2019 to 2023.

Judgments citing CIT v. Electrolux Kelvenator Ltd.

Mahanadi Coalfields Ltd., Burla, Sambalpur vs. DCIT Circle2(1), Sambalpur

In the result, appeal filed by the revenue being ITA No

ITA 41/CTK/2023[2020-21]Status: DisposedITAT Cuttack17 Oct 2023AY 2020-21

Bench: Shri George Mathan & Shri Girish Agrawalआयकर अऩीऱ सं/Ita Nos.14 To 17/Ctk/2023 & आयकर अऩीऱ सं/Ita No.41/Ctk/2023 (ननधाारण वषा / Assessment Years : 2016-2017 To 2020-2021) Mahanadi Coalfields Limited, Vs Acit/Dcit, Circle-2(1), Sambalpur Jagriti Vihar, Burla, Sambalpur-768020 Pan No. :Aabcm 5188 P & आयकर अऩीऱ सं/Ita Nos.70 To 73/Ctk/2023 & आयकर अऩीऱ सं/Ita No.147/Ctk/2023 (ननधाारण वषा / Assessment Years : 2016-2017 To 2020-2021) Acit/Dcit, Circle-2(1), Sambalpur Vs Mahanadi Coalfields Limited, Jagriti Vihar, Burla, Sambalpur-768020 Pan No. :Aabcm 5188 P & आयकर अऩीऱ सं/Ita No.69/Ctk/2023 (ननधाारण वषा / Assessment Year : 2015-2016) Acit/Dcit, Circle-2(1), Sambalpur Vs Mahanadi Coalfields Limited, Jagriti Vihar, Burla, Sambalpur-768020 Pan No. :Aabcm 5188 P (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. ननधााररती की ओर से /Assessee By : Shri S.S.Poddar, Ca राजस्व की ओर से /Revenue By : Dr. Abani Kanta Nayak, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 17/10/2023 घोषणा की तारीख/Date Of Pronouncement : 17/10/2023 आदेश / O R D E R Per Bench :

For Appellant: Shri S.S.Poddar, CAFor Respondent: Dr. Abani Kanta Nayak, CIT-DR
Section 271(1)(c)

…आयकर अऩीऱीय अधधकरण, कटक न्यायऩीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH CUTTACK (THROUGH VIRTUAL HEARING) BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER आयकर अऩीऱ सं/ITA Nos.14 to 17/CTK/2023 AND आयकर अऩीऱ सं/ITA No.41/CTK/2023 (ननधाारण वषा / Assessment Years : 2016-2017 to 2020-2021) Mahanadi Coalfields Limited, Vs ACIT/DCIT, Circle-2(1), Sambalpur Jagriti Vihar, Burla, Sambalpur-768020 PAN No. :AABCM 5188 P AND आयकर अऩीऱ सं/ITA Nos.70 to 73/CTK/2023 & आयकर अऩीऱ सं/ITA No.147/CTK/2023 (ननधाारण वषा / Assessment Years : 2016-2017 to 2020-2021) ACIT/DCIT, Circl…

Mahanadi Coalfields Ltd., Burla, Sambalpur vs. DCIT Circle2(1), Sambalpur

In the result, appeal filed by the revenue being ITA No

ITA 14/CTK/2023[2016-17]Status: DisposedITAT Cuttack17 Oct 2023AY 2016-17

Bench: Shri George Mathan & Shri Girish Agrawalआयकर अऩीऱ सं/Ita Nos.14 To 17/Ctk/2023 & आयकर अऩीऱ सं/Ita No.41/Ctk/2023 (ननधाारण वषा / Assessment Years : 2016-2017 To 2020-2021) Mahanadi Coalfields Limited, Vs Acit/Dcit, Circle-2(1), Sambalpur Jagriti Vihar, Burla, Sambalpur-768020 Pan No. :Aabcm 5188 P & आयकर अऩीऱ सं/Ita Nos.70 To 73/Ctk/2023 & आयकर अऩीऱ सं/Ita No.147/Ctk/2023 (ननधाारण वषा / Assessment Years : 2016-2017 To 2020-2021) Acit/Dcit, Circle-2(1), Sambalpur Vs Mahanadi Coalfields Limited, Jagriti Vihar, Burla, Sambalpur-768020 Pan No. :Aabcm 5188 P & आयकर अऩीऱ सं/Ita No.69/Ctk/2023 (ननधाारण वषा / Assessment Year : 2015-2016) Acit/Dcit, Circle-2(1), Sambalpur Vs Mahanadi Coalfields Limited, Jagriti Vihar, Burla, Sambalpur-768020 Pan No. :Aabcm 5188 P (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. ननधााररती की ओर से /Assessee By : Shri S.S.Poddar, Ca राजस्व की ओर से /Revenue By : Dr. Abani Kanta Nayak, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 17/10/2023 घोषणा की तारीख/Date Of Pronouncement : 17/10/2023 आदेश / O R D E R Per Bench :

For Appellant: Shri S.S.Poddar, CAFor Respondent: Dr. Abani Kanta Nayak, CIT-DR
Section 271(1)(c)

…आयकर अऩीऱीय अधधकरण, कटक न्यायऩीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH CUTTACK (THROUGH VIRTUAL HEARING) BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER आयकर अऩीऱ सं/ITA Nos.14 to 17/CTK/2023 AND आयकर अऩीऱ सं/ITA No.41/CTK/2023 (ननधाारण वषा / Assessment Years : 2016-2017 to 2020-2021) Mahanadi Coalfields Limited, Vs ACIT/DCIT, Circle-2(1), Sambalpur Jagriti Vihar, Burla, Sambalpur-768020 PAN No. :AABCM 5188 P AND आयकर अऩीऱ सं/ITA Nos.70 to 73/CTK/2023 & आयकर अऩीऱ सं/ITA No.147/CTK/2023 (ननधाारण वषा / Assessment Years : 2016-2017 to 2020-2021) ACIT/DCIT, Circl…

M/S Nortel Networks India Pvt. Ltd., New Delhi vs. DCIT, New Delhi

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

ITA 1510/DEL/2016[2005-06]Status: DisposedITAT Delhi07 Aug 2019AY 2005-06

Bench: Shri Sudhanshu Srivastava & Shri O.P. Kantassessment Year: 2005-06 M/S. Nortel Networks India Vs. Dcit, Pvt. Ltd., Circle-18(2), New Delhi C-227, Ground Floor, Near Garden Of Five Senses, Westend Marg, Paryavaran Complex, New Delhi Pan :Aabcn1428B (Appellant) (Respondent) Appellant By Ms. Ananya Kapoor, Adv. Respondent By Shri G. Johnson, Sr.Dr

Section 143(3)Section 271Section 271(1)Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘B’, NEW DELHI BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2005-06 M/s. Nortel Networks India Vs. DCIT, Pvt. Ltd., Circle-18(2), New Delhi C-227, Ground Floor, Near Garden of Five Senses, Westend Marg, Paryavaran Complex, New Delhi PAN :AABCN1428B (Appellant) (Respondent) Appellant by Ms. Ananya Kapoor, Adv. Respondent by Shri G. Johnson, Sr.DR Date of hearing 31.07.2019 Date of pronouncement 07.08.2019 ORDER PER O.P. KANT, A.M.: This appeal by the assessee is directed against order dated 31/12/2015 pas…