CIT v. Hinduja Foundries

281 Taxmann 448High Court2021#24199 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2022 to 2025.

Sections most often in play

Section 14ASection 32(1)(iia)Section 35(2AB)Section 8D

Judgments citing CIT v. Hinduja Foundries

M/S. Ashok Leyland Ltd., Chennai vs. DCIT, Ncc-8(1), Ltu-II, Chennai

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

ITA 2379/CHNY/2024[2012-13]Status: DisposedITAT Chennai12 Feb 2025AY 2012-13

Bench: Shri Aby T. Varkey & Shri Amitabh Shukla

For Appellant: Mr.R. VijayaraghavanFor Respondent: Mr.Nathala Ravi Babu, CIT
Section 14A

…आयकर अपीलीय अिधकरण, ‘बी’"यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI "ीएबीटी. वक", "ाियक सद" एवं एवं एवं एवं "ीअिमताभशु"ा, लेखासद"केसम" BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER आयकरअपीलसं./ITA No. 2379/Chny/2024 िनधा"रणवष"/Assessment Year: 2012-13 v. M/s. Ashok Leyland Ltd., The DCIT, No.1, Sardar Patel Road, NCC-8(1), LTU-II, Guindy, Chennai-600 032. Chennai-600 034. [PAN: AAACA 4651 L] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Mr.R. Vijayaraghavan, Advocate & Mr. Vikram Vijayaraghavan, Advocate ""यथ" क" ओर स…

Vibracoustic India Pvt. Ltd., New Delhi vs. Addl.CIT, Special Range-9, New Delhi

In the result, no question of law arises

ITA 5340/DEL/2019[2015-16]Status: DisposedITAT Delhi07 Jul 2022AY 2015-16

Bench: Sh. Anil Chaturvedi & Sh. Anubhav Sharmavibracoustic India Pvt. Ltd. Vs. Acit R-561, Shankar Road, Special Range-9 New Rajinder Nagar, New Delhi New Delhi - 110011

Section 143(3)Section 32Section 32(1)(iia)Section 32(2)(iia)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘H’, NEW DELHI BEFORE SH. ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SH. ANUBHAV SHARMA, JUDICIAL MEMBER Vibracoustic India Pvt. Ltd. Vs. ACIT R-561, Shankar Road, Special Range-9 New Rajinder Nagar, New Delhi New Delhi - 110011 PAN No. AABCS 7623 P (APPELLANT) (RESPONDENT) Assessee by Shri K.C. Singhal, C.A. and Ms. Astha Tiwari, C.A. Revenue by Shri M. Baranwal, Sr. D.R. Date of hearing: 07.07.2022 Date of Pronouncement: 07.07.2022 ORDER PER ANIL CHATURVEDI, AM : The present appeal filed by the assessee is directed against the order dated 15.04.2019 of the Co…

Vibracoustic India Pvt. Ltd., New Delhi vs. Addl.CIT, Special Range-9, New Delhi

In the result, no question of law arises

ITA 5339/DEL/2019[2014-15]Status: DisposedITAT Delhi29 Jun 2022AY 2014-15

Bench: Sh. Anil Chaturvedi & Sh. Anubhav Sharmavibracoustic India Pvt. Ltd. Vs. Acit R-561, Shankar Road, Special Range-9 New Rajinder Nagar, New Delhi New Delhi

Section 143(3)Section 32Section 32(1)(iia)Section 32(2)(iia)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘H’, NEW DELHI BEFORE SH. ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SH. ANUBHAV SHARMA, JUDICIAL MEMBER Vibracoustic India Pvt. Ltd. Vs. ACIT R-561, Shankar Road, Special Range-9 New Rajinder Nagar, New Delhi New Delhi PAN No. AABCS 7623 P (APPELLANT) (RESPONDENT) Assessee by Shri K.C. Singhal, Adv. Revenue by Shri M. Baranwal, Sr. D.R. Date of hearing: 29.06.2022 Date of Pronouncement: 29.06.2022 ORDER PER ANIL CHATURVEDI, AM : The present appeal filed by the assessee is directed against the order dated 15.04.2019 of the Commissioner of Income Tax (Appeals)-9…

CIT v. Hinduja Foundries (281 Taxmann 448) — Cited in 3 Judgments | BharatTax