CIT v. Lumax Industries Ltd.

ACIT, New Delhi vs. M/S. Baxter (India) Pvt. Ltd., Haryana

Appeal is allowed

Bench: Shri G.D. Agrawal, Hon’Ble & Shri Sudhanshu Srivastava

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’ NEW DELHI BEFORE SHRI G.D. AGRAWAL, HON’BLE VICE PRESIDENT & SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER ITA Nos. 5323 & 2798/Del/2012 (Assessment Years: 2008-09 & 2007-08) ACIT vs Baxter (India) Pvt. Ltd. Circle 2(1), Room No. 398D, Plot No. 183, Sector 5, C.R. Building, IMT Manesar, New Delhi. Haryana. AAACB3906F & DCIT vs Baxter (India) Pvt. Ltd. Circle 2(1), Room No. 398D, Plot No. 183, Sector 5, C.R. Building, IMT Manesar, New Delhi. Haryana. AAACB3906F Cross Objection No. 399/Del/2010 (In ITA No. 4785/Del/2010) (Assessment Year: 2004-05) Baxter (India…

DCIT, New Delhi vs. M/S. Baxter India (P) Ltd., Haryana

Appeal is allowed

Bench: Shri G.D. Agrawal, Hon’Ble & Shri Sudhanshu Srivastava

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’ NEW DELHI BEFORE SHRI G.D. AGRAWAL, HON’BLE VICE PRESIDENT & SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER ITA Nos. 5323 & 2798/Del/2012 (Assessment Years: 2008-09 & 2007-08) ACIT vs Baxter (India) Pvt. Ltd. Circle 2(1), Room No. 398D, Plot No. 183, Sector 5, C.R. Building, IMT Manesar, New Delhi. Haryana. AAACB3906F & DCIT vs Baxter (India) Pvt. Ltd. Circle 2(1), Room No. 398D, Plot No. 183, Sector 5, C.R. Building, IMT Manesar, New Delhi. Haryana. AAACB3906F Cross Objection No. 399/Del/2010 (In ITA No. 4785/Del/2010) (Assessment Year: 2004-05) Baxter (India…

Maruti Suzuki India Ltd., New Delhi vs. Addl. CIT, New Delhi

Appeal is allowed

Bench: Shri I.C. Sudhir & Shri L.P. Sahu Assessment Year: 2007-08 Assessment Year: 2007-08 Maruti Suzuki India Ltd., Vs. Additional Cit, Plot No.1, Nelson Mandela Road, Range-6, Vasant Road, New Delhi. New Delhi. (Pan: Aaacm0829Q) (Appellant) (Respondent) Assessee By: S/Shri Ajay Vohra, Sr. Adv. Neeraj Jain, Rohit Jain, Adv. Romit Katyal & Ms. Tejasvi Jain, Cas Department By:Shri Amrendra Kumar, Cit(Dr)

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH “I-1” NEW DELHI) BEFORE SHRI I.C. SUDHIR AND SHRI L.P. SAHU Assessment Year: 2007-08 Assessment Year: 2007-08 Maruti Suzuki India Ltd., vs. Additional CIT, Plot No.1, Nelson Mandela Road, Range-6, Vasant Road, New Delhi. New Delhi. (PAN: AAACM0829Q) (Appellant) (Respondent) Assessee by: S/Shri Ajay Vohra, Sr. Adv. Neeraj Jain, Rohit Jain, Adv. Romit Katyal & Ms. Tejasvi Jain, CAs Department by:Shri Amrendra Kumar, CIT(DR) C O R R I G E N D U M It has come to our notice that there are few typographical mistakes in the Order dated 20.5.2016 of the ITAT, which needs…

ACIT, New Delhi vs. M/S G4S Facility Services (India) Pvt. Ltd., Gurgaon

Bench: Smt. Diva Singh & Shri Inturi Rama Rao

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘C ’, NEW DELHI) BEFORE SMT. DIVA SINGH, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER I.T.A. No.677 /Del/2013 Assessment year : 2009-10 ACIT, Circle 12(1), Vs. G4S Facility Services New Delhi (India) Pvt. Ltd., Panchwati, 82A, Sector 18, Gurgaon GIR / PAN:AABCG4346B (Appellant) (Respondent) Appellant by : Shri T. Vasanthan, Sr. DR Respondent by : Shri Arun Bansal, CA Date of hearing : 18.08.2015 Date of pronouncement : 30.10.2015 PER INTURI RAMA RAO, AM: The Revenue has filed the present appeal against the order of Ld. CIT(A)-XV, New Delhi dated…

CIT vs. Hero Honda Motors Ltd

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

…* IN THE HIGH COURT OF DELHI AT NEW DELHI + INCOME TAX APPEAL NOS. 696/2011. 698/2011, 699/2011, 625/2012 & 633/2012 Reservedon : 10^ November, 2014 Date of decision: February, 2015 COMMISSIONER OF INCOME TAX-IV Appellant Through Mr. Rohit Madan, Mr. P. Roy Chaudhury & Mr. Ruchir Bhatia, Advocates. versus HERO HONDA MOTORS LIMITED Respondent ^ Through Mr. Ajay Vohra, Sr. Advocate with Ms. Kavita Jha & Mr. Vivek Bansal, Advocates. CORAM: HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE V. KAMESWAR RAO SANHV KHANNA, J.; For detailed order, see ITA No. 694/2011 titled Commissioner ofIncome Tax-IV versus Hero Ho…

CIT vs. Hero Honda Motors Ltd

…* IN THE HIGH COURT OF DELHI AT NEW DELHI + INCOME TAX APPEAL NOS. 696/2011. 698/2011, 699/2011, 625/2012 & 633/2012 Reservedon : 10^ November, 2014 Date of decision: February, 2015 COMMISSIONER OF INCOME TAX-IV Appellant Through Mr. Rohit Madan, Mr. P. Roy Chaudhury & Mr. Ruchir Bhatia, Advocates. versus HERO HONDA MOTORS LIMITED Respondent ^ Through Mr. Ajay Vohra, Sr. Advocate with Ms. Kavita Jha & Mr. Vivek Bansal, Advocates. CORAM: HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE V. KAMESWAR RAO SANHV KHANNA, J.; For detailed order, see ITA No. 694/2011 titled Commissioner ofIncome Tax-IV versus Hero Ho…

Commissioner of Income Tax-IV vs. Hero Honda Motors Ltd

…* IN THE HIGH COURT OF DELHI AT NEW DELHI + INCOME TAX APPEAL NOS. 696/2011. 698/2011, 699/2011, 625/2012 & 633/2012 Reservedon : 10^ November, 2014 Date of decision: February, 2015 COMMISSIONER OF INCOME TAX-IV Appellant Through Mr. Rohit Madan, Mr. P. Roy Chaudhury & Mr. Ruchir Bhatia, Advocates. versus HERO HONDA MOTORS LIMITED Respondent ^ Through Mr. Ajay Vohra, Sr. Advocate with Ms. Kavita Jha & Mr. Vivek Bansal, Advocates. CORAM: HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE V. KAMESWAR RAO SANHV KHANNA, J.; For detailed order, see ITA No. 694/2011 titled Commissioner ofIncome Tax-IV versus Hero Ho…

Commissioner of Income Tax-IV vs. Hero Honda Motors Ltd

…* IN THE HIGH COURT OF DELHI AT NEW DELHI + INCOME TAX APPEAL NOS. 696/2011. 698/2011, 699/2011, 625/2012 & 633/2012 Reservedon : 10^ November, 2014 Date of decision: February, 2015 COMMISSIONER OF INCOME TAX-IV Appellant Through Mr. Rohit Madan, Mr. P. Roy Chaudhury & Mr. Ruchir Bhatia, Advocates. versus HERO HONDA MOTORS LIMITED Respondent ^ Through Mr. Ajay Vohra, Sr. Advocate with Ms. Kavita Jha & Mr. Vivek Bansal, Advocates. CORAM: HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE V. KAMESWAR RAO SANHV KHANNA, J.; For detailed order, see ITA No. 694/2011 titled Commissioner ofIncome Tax-IV versus Hero Ho…

Commissioner of Income Tax-IV vs. Hero Honda Motors Ltd

…* IN THE HIGH COURT OF DELHI AT NEW DELHI + INCOME TAX APPEAL NOS. 696/2011. 698/2011, 699/2011, 625/2012 & 633/2012 Reservedon : 10^ November, 2014 Date of decision: February, 2015 COMMISSIONER OF INCOME TAX-IV Appellant Through Mr. Rohit Madan, Mr. P. Roy Chaudhury & Mr. Ruchir Bhatia, Advocates. versus HERO HONDA MOTORS LIMITED Respondent ^ Through Mr. Ajay Vohra, Sr. Advocate with Ms. Kavita Jha & Mr. Vivek Bansal, Advocates. CORAM: HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE V. KAMESWAR RAO SANHV KHANNA, J.; For detailed order, see ITA No. 694/2011 titled Commissioner ofIncome Tax-IV versus Hero Ho…

Commissioner of Income Tax-IV vs. Hero Honda Motors Limited

…ITA 694, 696, 698, 699/2011 & 625, 633/2012 Page 1 of 20 * IN THE HIGH COURT OF DELHI AT NEW DELHI + INCOME TAX APPEAL NOS. 694/2011, 696/2011, 698/2011, 699/2011, 625/2012 & 633/2012 Reserved on : 10th November, 2014 Date of decision: 3rd February, 2015 COMMISSIONER OF INCOME TAX-IV ..... Appellant Through Mr. Rohit Madan, Mr. P. Roy Chaudhury & Mr. Ruchir Bhatia, Advocates. versus HERO HONDA MOTORS LIMITED .....Respondent Through Mr. Ajay Vohra, Sr. Advocate with Ms. Kav…

CIT vs. Ekl Appliances Ltd

…ITA No. 1069/2011 Page 1 of 7 $~5. * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 1069/2011 CIT ..... Appellant Through Mr. Kamal Sawhney, Sr. Standing Counsel & Mr. Amit Shrivastava, Advocate. versus EKL APPLIANCES LTD. ..... Respondent Through Mr. V.P. Gupta, Mr. Bassant Kumar & Mr. Anuj Bansal, Advocates.…

ITA 1069/2011 vs. Ekl Appliances Ltd

…ITA No. 1069/2011 Page 1 of 7 $~5. * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 1069/2011 CIT ..... Appellant Through Mr. Kamal Sawhney, Sr. Standing Counsel & Mr. Amit Shrivastava, Advocate. versus EKL APPLIANCES LTD. ..... Respondent Through Mr. V.P. Gupta, Mr. Bassant Kumar & Mr. Anuj Bansal, Advocates.…

Commissioner of Income Tax vs. G4S Securities System India Pvt Ltd

Bench: HON'BLE MR. JUSTICE A.K.SIKRI,HON'BLE MR. JUSTICE M.L. MEHTA

…ITAs No.1943/2010, 763/2011 & 765/2011 Page 1 of 8 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA No.1943/2010, 763/2011 & 765/2011 % ITA No. 1943/2010 Reserved On: APRIL 21, 2011 ITA Nos. 763/2011 & 765/2011 Reserved On: MAY 25, 2011 Judgment Delivered On: 11.07.2011 THE COMMISSIONER OF INCOME TAX-IV NEW DELHI …. APPELLANTS Through: Mr. Sanjeev Sabharwal, Advocate for the appellant. Versus G4S SECURITIES SYSTEM (INDIA) PVT. LTD. …. RESPONDENTS Through: Ms. Kavita Jha, Advocate for the respondents. CORAM: HON'BLE MR. JUSTICE A.K. SIKRI HO…

Commissioner of Income Tax vs. G4S Securities System India Pvt Ltd

…ITAs No.1943/2010, 763/2011 & 765/2011 Page 1 of 8 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA No.1943/2010, 763/2011 & 765/2011 % ITA No. 1943/2010 Reserved On: APRIL 21, 2011 ITA Nos. 763/2011 & 765/2011 Reserved On: MAY 25, 2011 Judgment Delivered On: 11.07.2011 THE COMMISSIONER OF INCOME TAX-IV NEW DELHI …. APPELLANTS Through: Mr. Sanjeev Sabharwal, Advocate for the appellant. Versus G4S SECURITIES SYSTEM (INDIA) PVT. LTD. …. RESPONDENTS Through: Ms. Kavita Jha, Advocate for the respondents. CORAM: HON'BLE MR. JUSTICE A.K. SIKRI HO…