CIT v. Lubrizollndia Ltd.

218 Taxmann 69High Court2013#12454 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2022.

Judgments citing CIT v. Lubrizollndia Ltd.

DCIT, MURADABAD vs. M/S. JUBILANT LIFE SCIENCES LTD., UTTAR PRADESH

In the result, the appeal is partly allowed for statistical

ITA 5121/DEL/2015[2011-12]Status: DisposedITAT Delhi13 May 2022AY 2011-12

Bench: Shri Saktijit Dey & Dr. B.R.R. Kumarassessment Year: 2011-12 M/S. Jubilant Pharmova Ltd. Vs. Jcit, (Earlier Known As M/S. Range-1, Jubilant Life Sciences Ltd.), Moradabad Plot No. 1A, Sectore-16A, Noida Pan :Aabcv0200H (Appellant) (Respondent) & Assessment Year: 2011-12 Dcit, Vs. M/S. Jubilant Pharmova Ltd. Circle-1, (Earlier Known As Jubilant Moradabad Life Sciences Ltd.), Gajraula, Amroha, Uttar Pradesh Pan :Aabcv0200H (Appellant) (Respondent)

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘I-2’ NEW DELHI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER Assessment Year: 2011-12 M/s. Jubilant Pharmova Ltd. Vs. JCIT, (earlier known as M/s. Range-1, Jubilant Life Sciences Ltd.), Moradabad Plot No. 1A, Sectore-16A, Noida PAN :AABCV0200H (Appellant) (Respondent) And Assessment Year: 2011-12 DCIT, Vs. M/s. Jubilant Pharmova Ltd. Circle-1, (earlier known as Jubilant Moradabad Life Sciences Ltd.), Gajraula, Amroha, Uttar Pradesh PAN :AABCV0200H (Appellant) (Respondent) Assessee by Sh. K.M. Gupta, Advocate Department by Sh…

JUBILANT LIFE SCIENCES LTD.,NOIDA vs. JCIT, MORADABAD

In the result, the appeal is partly allowed for statistical

ITA 4773/DEL/2015[2011-12]Status: DisposedITAT Delhi13 May 2022AY 2011-12

Bench: Shri Saktijit Dey & Dr. B.R.R. Kumarassessment Year: 2011-12 M/S. Jubilant Pharmova Ltd. Vs. Jcit, (Earlier Known As M/S. Range-1, Jubilant Life Sciences Ltd.), Moradabad Plot No. 1A, Sectore-16A, Noida Pan :Aabcv0200H (Appellant) (Respondent) & Assessment Year: 2011-12 Dcit, Vs. M/S. Jubilant Pharmova Ltd. Circle-1, (Earlier Known As Jubilant Moradabad Life Sciences Ltd.), Gajraula, Amroha, Uttar Pradesh Pan :Aabcv0200H (Appellant) (Respondent)

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘I-2’ NEW DELHI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER Assessment Year: 2011-12 M/s. Jubilant Pharmova Ltd. Vs. JCIT, (earlier known as M/s. Range-1, Jubilant Life Sciences Ltd.), Moradabad Plot No. 1A, Sectore-16A, Noida PAN :AABCV0200H (Appellant) (Respondent) And Assessment Year: 2011-12 DCIT, Vs. M/s. Jubilant Pharmova Ltd. Circle-1, (earlier known as Jubilant Moradabad Life Sciences Ltd.), Gajraula, Amroha, Uttar Pradesh PAN :AABCV0200H (Appellant) (Respondent) Assessee by Sh. K.M. Gupta, Advocate Department by Sh…

RAHUL MOHANLAL BAFNA,MUMBAI vs. ITO-21(3)(1), MUMBAI

In the result, appeal filed by the assesee is dismissed

ITA 453/MUM/2019[2014-15]Status: DisposedITAT Mumbai05 Feb 2020AY 2014-15

Bench: Shri Saktijit Dey & Shri G. Manjunatharahul Mohanlal Bafna Vs. Ito-21(3)(1) 2004, Casa Grande Tower Piramal Chambers, S.B.Marg, Delisle Road Lalbaug, Parel Next To Peninsula Park Mumbai-400 012 Lower Parel Mumbai-400 013

Section 143(2)Section 37Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC”, BENCH MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER & SHRI G. MANJUNATHA, ACCOUNTANT MEMBER Rahul Mohanlal Bafna Vs. ITO-21(3)(1) 2004, Casa Grande Tower Piramal Chambers, S.B.Marg, Delisle Road Lalbaug, Parel Next to Peninsula Park Mumbai-400 012 Lower Parel Mumbai-400 013 PAN/GIR No.AAFPB1869F Appellant) .. Respondent) Assessee by Shri R.N. Vasani & Shri V.H.Vasani, AR’s Revenue by Shri Ashish Kumar, DR Date of Hearing 27/01/2020 Date of Pronouncement 05/02/2020 आदेश / O R D E R PER G.MANJUNATHA (A.M): This appeal filed by the assessee is directed agains…

ACIT, MORADABAD vs. M/S. JUBILANT ORGANOSYES LTD., UTTAR PRADESH

The appeal is dismissed

ITA 4975/DEL/2012[2008-09]Status: DisposedITAT Delhi12 Mar 2019AY 2008-09

Bench: Smt Beena A. Pillai & Shri Prashant Maharishi

For Appellant: Shri R.M. Gupta, AdvFor Respondent: Shri J. K. Mishra, CIT DR
Section 115JSection 43(1)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SMT BEENA A. PILLAI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Assessment Year ITA No of AO ITA NO of Assessee 2000-01 NA 4410/Del/2003 2001-02 3426/Del/2003 NA 2002-03 1308/Del/2006 1271/Del/2006 2003-04 NA 2815/Del/2008 2004-05 3104/del/2008 3242/Del/2008 2005-06 3920/Del/2009 3724/ Del/2009 2006-07 3314/Del/2010 3393/Del/2010 2007-08 2479/Del/2011 2596/Del/2011 2008-09 4975/del/2012 4793/Del/2012 The Addl. Commissioner of Jubilant Life sciences Vs. Income Tax Limited & Formerly known as The Assistant Commissioner of M/s.…

ACIT, MORADABAD vs. M/S JUBLIANT ORGANOSYS LTD., UTTAR PRADESH

The appeal is dismissed

ITA 2596/DEL/2011[2007-08]Status: DisposedITAT Delhi12 Mar 2019AY 2007-08

Bench: Smt Beena A. Pillai & Shri Prashant Maharishi

For Appellant: Shri R.M. Gupta, AdvFor Respondent: Shri J. K. Mishra, CIT DR
Section 115JSection 43(1)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SMT BEENA A. PILLAI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Assessment Year ITA No of AO ITA NO of Assessee 2000-01 NA 4410/Del/2003 2001-02 3426/Del/2003 NA 2002-03 1308/Del/2006 1271/Del/2006 2003-04 NA 2815/Del/2008 2004-05 3104/del/2008 3242/Del/2008 2005-06 3920/Del/2009 3724/ Del/2009 2006-07 3314/Del/2010 3393/Del/2010 2007-08 2479/Del/2011 2596/Del/2011 2008-09 4975/del/2012 4793/Del/2012 The Addl. Commissioner of Jubilant Life sciences Vs. Income Tax Limited & Formerly known as The Assistant Commissioner of M/s.…

JUBILANT ORGANOSYS LTD.,NOIDA vs. ADDL. CIT, MORADABAD

The appeal is dismissed

ITA 2497/DEL/2011[2007-08]Status: DisposedITAT Delhi12 Mar 2019AY 2007-08

Bench: Smt Beena A. Pillai & Shri Prashant Maharishi

For Appellant: Shri R.M. Gupta, AdvFor Respondent: Shri J. K. Mishra, CIT DR
Section 115JSection 43(1)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SMT BEENA A. PILLAI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Assessment Year ITA No of AO ITA NO of Assessee 2000-01 NA 4410/Del/2003 2001-02 3426/Del/2003 NA 2002-03 1308/Del/2006 1271/Del/2006 2003-04 NA 2815/Del/2008 2004-05 3104/del/2008 3242/Del/2008 2005-06 3724/ Del/2009 3920/Del/2009 2006-07 3314/Del/2010 3393/Del/2010 2007-08 2497/Del/2011 2596/Del/2011 2008-09 4975/del/2012 4793/Del/2012 The Addl. Commissioner of Jubilant Life sciences Vs. Income Tax Limited & Formerly known as The Assistant Commissioner of M/s.…

DAIMLER CHRYSLER INDIA PVT. LTD.,,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX,, PUNE

In the result, the cross objection of the assessee is dismissed

ITA 1381/PUN/2003[1998-99]Status: DisposedITAT Pune08 Aug 2018AY 1998-99

Bench: Shri D.Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita No.1381/Pun/2003 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Year : 1998-09 वष"

For Appellant: Shri Pramod AchuthanFor Respondent: Shri Rajeev Kumar, CIT
Section 143(3)Section 15ASection 35A

…पुणे "यायपीठ "यायपीठ "यायपीठ “ए” पुणे "यायपीठ पुणे म"म"म"म" आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, पुणे अिधकरण पुणे पुणे पुणे पुणे IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE "ी "ी डी "ी "ी डी. क"णाकरा क"णाकरा क"णाकरा राव क"णाकरा लेखा सद"य सद"य सद"य सद"य डी डी राव राव , लेखा राव लेखा लेखा एवं "ी "ी "ी िवकास "ी िवकास अव"थी अव"थी अव"थी, "याियक अव"थी "याियक "याियक सद"य "याियक सद"य सद"य केकेकेके सम" सद"य सम" सम" सम" एवं एवं एवं िवकास िवकास BEFORE SHRI D.KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / ITA No.1381/PUN/2003 अपील िन…

DEPUTY COMMISSIONER OF INCOME-TAX vs. DAIMLER CHRYSLER INDIA PVT. LTD.,, PUNE

In the result, the cross objection of the assessee is dismissed

ITA 1325/PUN/2003[1998-99]Status: DisposedITAT Pune08 Aug 2018AY 1998-99

Bench: Shri D.Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita No.1381/Pun/2003 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Year : 1998-09 वष"

For Appellant: Shri Pramod AchuthanFor Respondent: Shri Rajeev Kumar, CIT
Section 143(3)Section 15ASection 35A

…पुणे "यायपीठ "यायपीठ "यायपीठ “ए” पुणे "यायपीठ पुणे म"म"म"म" आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, पुणे अिधकरण पुणे पुणे पुणे पुणे IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE "ी "ी डी "ी "ी डी. क"णाकरा क"णाकरा क"णाकरा राव क"णाकरा लेखा सद"य सद"य सद"य सद"य डी डी राव राव , लेखा राव लेखा लेखा एवं "ी "ी "ी िवकास "ी िवकास अव"थी अव"थी अव"थी, "याियक अव"थी "याियक "याियक सद"य "याियक सद"य सद"य केकेकेके सम" सद"य सम" सम" सम" एवं एवं एवं िवकास िवकास BEFORE SHRI D.KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / ITA No.1381/PUN/2003 अपील िन…

CIT v. Lubrizollndia Ltd. (218 Taxmann 69) — Cited in 8 Judgments | BharatTax