CIT v. Glennmark Pharmaceuticals Ltd.

30 Taxmann.com 167High Court2013#17589 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2015 to 2018.

Judgments citing CIT v. Glennmark Pharmaceuticals Ltd.

ITO 2(1)(1), Mumbai vs. Abbott India Ltd, Mumbai

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

ITA 4881/MUM/2010[2004-05]Status: DisposedITAT Mumbai24 Aug 2018AY 2004-05
Section 143(2)Section 143(3)Section 14ASection 35ASection 80HSection 80I

…1 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI Shri G Manjunatha (ACCOUNTANT MEMBER) AND Shri Ravish Sood (JUDICIAL MEMBER) ITA No. A.Y. Appellant Respondent 6606/M/02 1999-2000 Abbott India Ltd ACIT, Cir.2(2), (Formerly known Mumbai as Knoll Pharmaceuticals Ltd), 17, R Kamani Marg, Ballard Estate, Ballard Pier, Mumbai 400 001. PAN:AAACB5170B 5625/M/05 2001-02 -do- Dy.CIT, Cir.2(2), Mumbai 7824/M/04 2000-01 -do- Addl.CIT, Range 2(2), Mumbai 5099/M/07 2002-03 -do- Dy.CIT, Cir.2(1), Mumbai 5922/M/10 2003-04 -do- ACIT, Cir.2(1), Mumbai 3362/M/10 2004-05 -do- ITO-2(1)(1), Mumbai 6192/M/10 2005-06 -…

Creative Eye Ltd, Mumbai vs. Addl CIT 11(1), Mumbai

In the result the appeal is partly allowed

ITA 2831/MUM/2015[2010-11]Status: DisposedITAT Mumbai05 Jan 2017AY 2010-11

Bench: Shri Mahavir Singh () & Shri N.K. Pradhan () Assessment Year: 2009-10 & Assessment Year: 2010-11

For Appellant: Shri Vimal Punmiya,ARFor Respondent: Shri M.V. Rajguru,DR
Section 143(3)Section 14ASection 32Section 32(1)(ii)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “A” MUMBAI BEFORE SHRI MAHAVIR SINGH (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2009-10 & Assessment Year: 2010-11 M/s. Creative Eye Ltd. Vs. ADDL CIT 11(1) 12-A, Kailash Plaza , Opp Mahalaxmi Mumbai Ind. Estate, New Link Rd. Andheri (W) Mumbai – 400053 PAN : AAACC2700Q (Appellant) (Respondent) Assessee by : Shri Vimal Punmiya,AR Revenue by: Shri M.V. Rajguru,DR Date of Hearing : 05/01/2017 Date of pronouncement: 05/01/2017 ORDER PER N.K. PRADHAN, AM The captioned appeals filed by the assessee relate to assessment ye…

Creative Eye Ltd, Mumbai vs. Addl CIT 11(1), Mumbai

In the result the appeal is partly allowed

ITA 2830/MUM/2015[2009-10]Status: DisposedITAT Mumbai05 Jan 2017AY 2009-10

Bench: Shri Mahavir Singh () & Shri N.K. Pradhan () Assessment Year: 2009-10 & Assessment Year: 2010-11

For Appellant: Shri Vimal Punmiya,ARFor Respondent: Shri M.V. Rajguru,DR
Section 143(3)Section 14ASection 32Section 32(1)(ii)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “A” MUMBAI BEFORE SHRI MAHAVIR SINGH (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2009-10 & Assessment Year: 2010-11 M/s. Creative Eye Ltd. Vs. ADDL CIT 11(1) 12-A, Kailash Plaza , Opp Mahalaxmi Mumbai Ind. Estate, New Link Rd. Andheri (W) Mumbai – 400053 PAN : AAACC2700Q (Appellant) (Respondent) Assessee by : Shri Vimal Punmiya,AR Revenue by: Shri M.V. Rajguru,DR Date of Hearing : 05/01/2017 Date of pronouncement: 05/01/2017 ORDER PER N.K. PRADHAN, AM The captioned appeals filed by the assessee relate to assessment ye…

Deepak Agarwal, Mumbai vs. ACIT Cen Cir 32, Mumbai

In the result, the both appeals of the assessee are hereby partly allowed

ITA 4188/MUM/2011[2008-09]Status: DisposedITAT Mumbai16 Dec 2015AY 2008-09

Bench: S/Shri N.K.Billaiya & Amarjit Singhआयकर अपील सं/ I.T.A. No.4187/M/11 ("नधा"रण वष" / Assessment Year: 2008-09) Shri Devesh Agarwal Assistant Commissioner Of बनाम/ C/O. M/S. Ravi & Dev, Income Tax, Central Circle Vs. Chartered Accountants, 32 377-B, First Floor, Mumbai. Jagannath Shankar Seth Marg, Chira Bazar, Mumbai - 400002 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aekpa7464G

For Appellant: Shri Devendra A. MehtaFor Respondent: Shri Sanjeev Kashyap
Section 14ASection 69B

…आयकर अपील"य अ"धकरण,“डी” "यायपीठ, मुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE S/SHRI N.K.BILLAIYA, ACCOUNTANT MEMBER AND AMARJIT SINGH, JUDICIAL MEMBER आयकर अपील सं/ I.T.A. No.4187/M/11 ("नधा"रण वष" / Assessment Year: 2008-09) Shri Devesh Agarwal Assistant Commissioner of बनाम/ C/o. M/s. Ravi & Dev, Income Tax, Central Circle Vs. Chartered Accountants, 32 377-B, First Floor, Mumbai. Jagannath Shankar Seth Marg, Chira Bazar, Mumbai - 400002 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AEKPA7464G आयकर अपील सं/ I.T.A. No.4188/M/11 ("नधा"रण वष" / Assessment Year: 2008-09) Shri Deepak Agarwal Ass…

Devesh Agarwal, Mumbai vs. Asst CIT Cen Cir 32, Mumbai

In the result, the both appeals of the assessee are hereby partly allowed

ITA 4187/MUM/2011[2008-09]Status: DisposedITAT Mumbai16 Dec 2015AY 2008-09

Bench: S/Shri N.K.Billaiya & Amarjit Singhआयकर अपील सं/ I.T.A. No.4187/M/11 ("नधा"रण वष" / Assessment Year: 2008-09) Shri Devesh Agarwal Assistant Commissioner Of बनाम/ C/O. M/S. Ravi & Dev, Income Tax, Central Circle Vs. Chartered Accountants, 32 377-B, First Floor, Mumbai. Jagannath Shankar Seth Marg, Chira Bazar, Mumbai - 400002 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aekpa7464G

For Appellant: Shri Devendra A. MehtaFor Respondent: Shri Sanjeev Kashyap
Section 14ASection 69B

…आयकर अपील"य अ"धकरण,“डी” "यायपीठ, मुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE S/SHRI N.K.BILLAIYA, ACCOUNTANT MEMBER AND AMARJIT SINGH, JUDICIAL MEMBER आयकर अपील सं/ I.T.A. No.4187/M/11 ("नधा"रण वष" / Assessment Year: 2008-09) Shri Devesh Agarwal Assistant Commissioner of बनाम/ C/o. M/s. Ravi & Dev, Income Tax, Central Circle Vs. Chartered Accountants, 32 377-B, First Floor, Mumbai. Jagannath Shankar Seth Marg, Chira Bazar, Mumbai - 400002 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AEKPA7464G आयकर अपील सं/ I.T.A. No.4188/M/11 ("नधा"रण वष" / Assessment Year: 2008-09) Shri Deepak Agarwal Ass…

CIT v. Glennmark Pharmaceuticals Ltd. (30 Taxmann.com 167) — Cited in 5 Judgments | BharatTax