CIT v. M/s. Thyssen Krupp Industries India Pvt. Ltd.

239 Taxmann 46High Court#15457 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2022.

Judgments citing CIT v. M/s. Thyssen Krupp Industries India Pvt. Ltd.

MYLAN PHARMACEUTICALS PVT. LTD.,MUMBAI vs. A.C.I.T. 6(3), MUMBAI

In the result, both the appeal of the assessee and Revenue is partly allowed and the cross-objection of the assessee is dismissed

ITA 1467/MUM/2012[2007-08]Status: DisposedITAT Mumbai28 Jul 2022AY 2007-08
For Appellant: Ms. Hirali Desai/AmolFor Respondent: Shri Ankush Kalra

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI OM PRAKASH KANT, AM आयकर अपील सं/ I.T.A. No.1467/Mum/2012 (निर्धारण वर्ा / Assessment Year: 2007-08) Mylan Pharmaceuticals Pvt. ACIT-6(3) बिधम/ Ltd. Aayakar Bhavan, Vs. (Formerly known as Mylan Mumbai. India Pvt. Ltd. and earlier to that as Merck Development Centre Pvt. Ltd.) One India Bulls Centre, Tower 2B, 7th Floor, 841, Senapati Bapat Marg, Elphinstone Road, (W), Mumbai-400013. आयकर अपील सं/ I.T.A. No.1283/Mum/2012 (निर्धारण वर्ा / Assessment Year: 2007-08) ACIT, Cir-6(3) बिधम/ Mylan Pharmaceuticals Room No.522, 5th…

ACIT 6(3), MUMBAI vs. MYLAN DEVELOPEMTNT CENTRE P.LTD ( FORMELRY MERCK DEVELOPMENT CENTRE P.LTD ), MUMBAI

In the result, both the appeal of the assessee and Revenue is partly allowed and the cross-objection of the assessee is dismissed

ITA 1283/MUM/2012[2007-08]Status: DisposedITAT Mumbai28 Jul 2022AY 2007-08
For Appellant: Ms. Hirali Desai/AmolFor Respondent: Shri Ankush Kalra

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI OM PRAKASH KANT, AM आयकर अपील सं/ I.T.A. No.1467/Mum/2012 (निर्धारण वर्ा / Assessment Year: 2007-08) Mylan Pharmaceuticals Pvt. ACIT-6(3) बिधम/ Ltd. Aayakar Bhavan, Vs. (Formerly known as Mylan Mumbai. India Pvt. Ltd. and earlier to that as Merck Development Centre Pvt. Ltd.) One India Bulls Centre, Tower 2B, 7th Floor, 841, Senapati Bapat Marg, Elphinstone Road, (W), Mumbai-400013. आयकर अपील सं/ I.T.A. No.1283/Mum/2012 (निर्धारण वर्ा / Assessment Year: 2007-08) ACIT, Cir-6(3) बिधम/ Mylan Pharmaceuticals Room No.522, 5th…

M/S. HYUNDAI CONSTRUCTION EQUIPMENT INDIA P. LTD.,,PUNE vs. ASSISTANT COMMISSIONER OF INCOME-TAX,, PUNE

Appeal is dismissed

ITA 644/PUN/2015[2010-11]Status: DisposedITAT Pune10 Jun 2019AY 2010-11
For Appellant: Shri M. P. Lohia &For Respondent: Shri Shivraj B. Morey, CIT
Section 143(3)Section 144C(13)Section 271Section 271(1)(c)

…आयकर अपीलीय अिधकरण “lh” "यायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, PUNE BEFORE SHRI R. S. SYAL, VP AND SHRI PARTHA SARATHI CHAUDHURY, JM आयकर अपील सं. / ITA No.565/PUN/2015 िनधा"रण वष" / Assessment Year : 2010-11 ACIT, Circle-9, Pune. .......अपीलाथ" / Appellant बनाम / V/s. Hyundai Construction Equipment (I) Pvt. Ltd., Plot No.A/2, Chakan MIDC, Phase-II, Khalumbre, Chakan – Talegaon Road, Chakan, Khed, Pune-410501. PAN : AABCH8756Q ……""यथ" / Respondent आयकर अपील सं. / ITA No.644/PUN/2015 िनधा"रण वष" / Assessment Year : 2010-11 Hyundai Construction Equipment (I) Pvt. Ltd., Plot No.A/2, Chakan…

ASSISTANT COMMISSIONER OF INCOME-TAX,, PUNE vs. HYUNDAI CONSTRUCTION EQUIPMENT (I) PVT. LTD.,, PUNE

Appeal is dismissed

ITA 565/PUN/2015[2010-11]Status: DisposedITAT Pune10 Jun 2019AY 2010-11
For Appellant: Shri M. P. Lohia &For Respondent: Shri Shivraj B. Morey, CIT
Section 143(3)Section 144C(13)Section 271Section 271(1)(c)

…आयकर अपीलीय अिधकरण “lh” "यायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, PUNE BEFORE SHRI R. S. SYAL, VP AND SHRI PARTHA SARATHI CHAUDHURY, JM आयकर अपील सं. / ITA No.565/PUN/2015 िनधा"रण वष" / Assessment Year : 2010-11 ACIT, Circle-9, Pune. .......अपीलाथ" / Appellant बनाम / V/s. Hyundai Construction Equipment (I) Pvt. Ltd., Plot No.A/2, Chakan MIDC, Phase-II, Khalumbre, Chakan – Talegaon Road, Chakan, Khed, Pune-410501. PAN : AABCH8756Q ……""यथ" / Respondent आयकर अपील सं. / ITA No.644/PUN/2015 िनधा"रण वष" / Assessment Year : 2010-11 Hyundai Construction Equipment (I) Pvt. Ltd., Plot No.A/2, Chakan…

ASSISTANT COMMISSIONER OF INCOME-TAX vs. M/S. HYUNDAI CONSTRUCTION EQUIPMENT INDIA PVT. LTD.,, PUNE

In the result, the appeal of the Revenue is partly allowed for statistical purposes

ITA 1670/PUN/2015[2009-10]Status: DisposedITAT Pune19 Mar 2019AY 2009-10
For Appellant: Shri M. P. LohiaFor Respondent: Shri S. B. Prasad, CIT
Section 143(3)Section 92C

…आयकर अपीलीय अिधकरण, पुणे "यायपीठ “ए” पुणे म" IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE सु"ी सुषमा चावला, "याियक सद"य एवं "ी डी. क"णाकरा राव, लेखा सद"य के सम" BEFORE MS. SUSHMA CHOWLA, JM AND SHRI D. KARUNAKARA RAO, AM आयकर अपील सं. / ITA No.1472/PUN/2015 िनधा"रण वष" / Assessment Year : 2009-10 M/s. Hyundai Construction Equipment India Pvt. Ltd., Plot No.A/2, Chakan MIDC, Phase-II, Khalumbre, Chakan – Talegaon Road, Chakan, Tal. Khed, Pune-410501. अपीलाथ"/Appellant PAN : AABCH8756Q …. Vs. DCIT, Circle-9, …. ""यथ" / Respondent Pune. आयकर अपील सं. / ITA No.1670/PUN/2015 िनधा"रण वष" / Assessment Year…

M/S. HYUNDAI CONSTRUCTION EQUIPMENT INDIA PVT. LTD.,,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX,,

In the result, the appeal of the Revenue is partly allowed for statistical purposes

ITA 1472/PUN/2015[2009-10]Status: DisposedITAT Pune19 Mar 2019AY 2009-10
For Appellant: Shri M. P. LohiaFor Respondent: Shri S. B. Prasad, CIT
Section 143(3)Section 92C

…आयकर अपीलीय अिधकरण, पुणे "यायपीठ “ए” पुणे म" IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE सु"ी सुषमा चावला, "याियक सद"य एवं "ी डी. क"णाकरा राव, लेखा सद"य के सम" BEFORE MS. SUSHMA CHOWLA, JM AND SHRI D. KARUNAKARA RAO, AM आयकर अपील सं. / ITA No.1472/PUN/2015 िनधा"रण वष" / Assessment Year : 2009-10 M/s. Hyundai Construction Equipment India Pvt. Ltd., Plot No.A/2, Chakan MIDC, Phase-II, Khalumbre, Chakan – Talegaon Road, Chakan, Tal. Khed, Pune-410501. अपीलाथ"/Appellant PAN : AABCH8756Q …. Vs. DCIT, Circle-9, …. ""यथ" / Respondent Pune. आयकर अपील सं. / ITA No.1670/PUN/2015 िनधा"रण वष" / Assessment Year…

CIT v. M/s. Thyssen Krupp Industries India Pvt. Ltd. (239 Taxmann 46) — Cited in 6 Judgments | BharatTax