CIT v. Herbalife International India Pvt. Ltd.

59 Taxmann.com 205Reported decision2016#25308 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2018.

Judgments citing CIT v. Herbalife International India Pvt. Ltd.

Ciena Communications India Pvt. Ltd., New Delhi vs. ACIT, Circle- 6(1), New Delhi

In the result grounds raised by assessee for the year under consideration stands allowed

ITA 3563/DEL/2018[2014-15]Status: DisposedITAT Delhi27 Sept 2018AY 2014-15

Bench: Sri R.K.Panda & Smt. Beena A Pillai

For Appellant: Shri Vishal Kalra, AdvFor Respondent: Shri Surender Pal, Sr. D.R
Section 234DSection 244ASection 250(6)Section 253(1)(a)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: BENCH “B” NEW DELHI BEFORE SRI R.K.PANDA, ACCOUNTANT MEMBER AND SMT. BEENA A PILLAI, JUDICIAL MEMBER ITA Nos. 3561, 3562 and 3563/Del/2018 A.Y. 2012-13, 2013-14 & 2014-15 Ciena Communications India Pvt. Ltd. vs. ACIT, Circle-6(1) C/o Kochhar and Co. New Delhi Law House, Suite/Unit No.1120-1121, 11th Floor, Tower A, DLF Towers, Jasola, Jasola District Centre New Delhi 110 025 PAN: AADCC8462C (Appellant) (Respondent) Appellant by: Shri Vishal Kalra, Adv. Respondent by: Shri Surender Pal, Sr. D.R. Date of hearing: 14.09.2018 Date of Pronouncement: 27th Sept…

Ciena Communications India Pvt. Ltd., New Delhi vs. ACIT, Circle- 6(1), New Delhi

In the result grounds raised by assessee for the year under consideration stands allowed

ITA 3562/DEL/2018[2013-14]Status: DisposedITAT Delhi27 Sept 2018AY 2013-14

Bench: Sri R.K.Panda & Smt. Beena A Pillai

For Appellant: Shri Vishal Kalra, AdvFor Respondent: Shri Surender Pal, Sr. D.R
Section 234DSection 244ASection 250(6)Section 253(1)(a)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: BENCH “B” NEW DELHI BEFORE SRI R.K.PANDA, ACCOUNTANT MEMBER AND SMT. BEENA A PILLAI, JUDICIAL MEMBER ITA Nos. 3561, 3562 and 3563/Del/2018 A.Y. 2012-13, 2013-14 & 2014-15 Ciena Communications India Pvt. Ltd. vs. ACIT, Circle-6(1) C/o Kochhar and Co. New Delhi Law House, Suite/Unit No.1120-1121, 11th Floor, Tower A, DLF Towers, Jasola, Jasola District Centre New Delhi 110 025 PAN: AADCC8462C (Appellant) (Respondent) Appellant by: Shri Vishal Kalra, Adv. Respondent by: Shri Surender Pal, Sr. D.R. Date of hearing: 14.09.2018 Date of Pronouncement: 27th Sept…

Ciena Communications India Pvt. Ltd., New Delhi vs. ACIT, Circle- 6(1), New Delhi

In the result grounds raised by assessee for the year under consideration stands allowed

ITA 3561/DEL/2018[2012-13]Status: DisposedITAT Delhi27 Sept 2018AY 2012-13

Bench: Sri R.K.Panda & Smt. Beena A Pillai

For Appellant: Shri Vishal Kalra, AdvFor Respondent: Shri Surender Pal, Sr. D.R
Section 234DSection 244ASection 250(6)Section 253(1)(a)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: BENCH “B” NEW DELHI BEFORE SRI R.K.PANDA, ACCOUNTANT MEMBER AND SMT. BEENA A PILLAI, JUDICIAL MEMBER ITA Nos. 3561, 3562 and 3563/Del/2018 A.Y. 2012-13, 2013-14 & 2014-15 Ciena Communications India Pvt. Ltd. vs. ACIT, Circle-6(1) C/o Kochhar and Co. New Delhi Law House, Suite/Unit No.1120-1121, 11th Floor, Tower A, DLF Towers, Jasola, Jasola District Centre New Delhi 110 025 PAN: AADCC8462C (Appellant) (Respondent) Appellant by: Shri Vishal Kalra, Adv. Respondent by: Shri Surender Pal, Sr. D.R. Date of hearing: 14.09.2018 Date of Pronouncement: 27th Sept…

CIT v. Herbalife International India Pvt. Ltd. (59 Taxmann.com 205) — Cited in 3 Judgments | BharatTax