CIT v. Ranbaxy Laboratory Limited

334 ITR 431Reported decision#20550 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2022 to 2022.

Judgments citing CIT v. Ranbaxy Laboratory Limited

Addl. CIT, New Delhi vs. Power System Operation Corporation of India Ltd., New Delhi

In the result, all the appeals of the Revenue are dismissed

ITA 4145/DEL/2017[2014-15]Status: DisposedITAT Delhi31 Mar 2022AY 2014-15

Bench: Shri Narendra Kumar Billaiya & Shri Challa Nagendra Prasadआ.अ.सं/.I.T.A No. 3112/Del/2014 िनधा"रणवष"/Assessment Year: 2011-12 बनाम Dcit, Power System Operation Circle-14(1), Vs. Corporation Of India Ltd., Room No. 221, 2Nd Floor, B-9, 1St Floor, C.R. Building, Qutab Institutional Area, I.P. Estate, New Delhi. Katwaria Sarai, New Delhi. Pan No. Aafcp2086B अपीलाथ" Appellant ""यथ"/Respondent

Section 143(3)Section 27(2)

…harat Earth Movers Vs. CIT, Protos Engineering I.T.A.Nos.4145/Del/2017, 101/Del/2017, 2718/Del/2016 & 3112/Del/2014 Company Pvt. Ltd. Vs. CIT [282 ITR 550] and the decision of the jurisdictional High Court in the case of CIT vs. Ranbaxy Laboratory Limited [334 ITR 431] deleted the disallowance made by the AO u/s 43B(b) of the Act. We see no infirmity in the order passed by the Ld. CIT(Appeals). Thus, we sustain the Ld. CIT(Appeals) order. Ground no. 7 raised by the Revenue in its appeals for 2012-13 and 2014-15 is rejected. 13. The only ground left for adjudication in Revenue’s appeal in AY 2014-15 is in r…

Addl. CIT, New Delhi vs. M/S. Power System Operation Corp. Ltd., New Delhi

In the result, all the appeals of the Revenue are dismissed

ITA 101/DEL/2017[2013-14]Status: DisposedITAT Delhi31 Mar 2022AY 2013-14

Bench: Shri Narendra Kumar Billaiya & Shri Challa Nagendra Prasadआ.अ.सं/.I.T.A No. 3112/Del/2014 िनधा"रणवष"/Assessment Year: 2011-12 बनाम Dcit, Power System Operation Circle-14(1), Vs. Corporation Of India Ltd., Room No. 221, 2Nd Floor, B-9, 1St Floor, C.R. Building, Qutab Institutional Area, I.P. Estate, New Delhi. Katwaria Sarai, New Delhi. Pan No. Aafcp2086B अपीलाथ" Appellant ""यथ"/Respondent

Section 143(3)Section 27(2)

…harat Earth Movers Vs. CIT, Protos Engineering I.T.A.Nos.4145/Del/2017, 101/Del/2017, 2718/Del/2016 & 3112/Del/2014 Company Pvt. Ltd. Vs. CIT [282 ITR 550] and the decision of the jurisdictional High Court in the case of CIT vs. Ranbaxy Laboratory Limited [334 ITR 431] deleted the disallowance made by the AO u/s 43B(b) of the Act. We see no infirmity in the order passed by the Ld. CIT(Appeals). Thus, we sustain the Ld. CIT(Appeals) order. Ground no. 7 raised by the Revenue in its appeals for 2012-13 and 2014-15 is rejected. 13. The only ground left for adjudication in Revenue’s appeal in AY 2014-15 is in r…

ACIT, New Delhi vs. M/S. Power System Operation Corp. Ltd, New Delhi

In the result, all the appeals of the Revenue are dismissed

ITA 2718/DEL/2016[2012-13]Status: DisposedITAT Delhi31 Mar 2022AY 2012-13

Bench: Shri Narendra Kumar Billaiya & Shri Challa Nagendra Prasadआ.अ.सं/.I.T.A No. 3112/Del/2014 िनधा"रणवष"/Assessment Year: 2011-12 बनाम Dcit, Power System Operation Circle-14(1), Vs. Corporation Of India Ltd., Room No. 221, 2Nd Floor, B-9, 1St Floor, C.R. Building, Qutab Institutional Area, I.P. Estate, New Delhi. Katwaria Sarai, New Delhi. Pan No. Aafcp2086B अपीलाथ" Appellant ""यथ"/Respondent

Section 143(3)Section 27(2)

…harat Earth Movers Vs. CIT, Protos Engineering I.T.A.Nos.4145/Del/2017, 101/Del/2017, 2718/Del/2016 & 3112/Del/2014 Company Pvt. Ltd. Vs. CIT [282 ITR 550] and the decision of the jurisdictional High Court in the case of CIT vs. Ranbaxy Laboratory Limited [334 ITR 431] deleted the disallowance made by the AO u/s 43B(b) of the Act. We see no infirmity in the order passed by the Ld. CIT(Appeals). Thus, we sustain the Ld. CIT(Appeals) order. Ground no. 7 raised by the Revenue in its appeals for 2012-13 and 2014-15 is rejected. 13. The only ground left for adjudication in Revenue’s appeal in AY 2014-15 is in r…

DCIT, New Delhi vs. M/S. Power System Operation Corporation Ltd., New Delhi

In the result, all the appeals of the Revenue are dismissed

ITA 3112/DEL/2014[2011-12]Status: DisposedITAT Delhi31 Mar 2022AY 2011-12

Bench: Shri Narendra Kumar Billaiya & Shri Challa Nagendra Prasadआ.अ.सं/.I.T.A No. 3112/Del/2014 िनधा"रणवष"/Assessment Year: 2011-12 बनाम Dcit, Power System Operation Circle-14(1), Vs. Corporation Of India Ltd., Room No. 221, 2Nd Floor, B-9, 1St Floor, C.R. Building, Qutab Institutional Area, I.P. Estate, New Delhi. Katwaria Sarai, New Delhi. Pan No. Aafcp2086B अपीलाथ" Appellant ""यथ"/Respondent

Section 143(3)Section 27(2)

…harat Earth Movers Vs. CIT, Protos Engineering I.T.A.Nos.4145/Del/2017, 101/Del/2017, 2718/Del/2016 & 3112/Del/2014 Company Pvt. Ltd. Vs. CIT [282 ITR 550] and the decision of the jurisdictional High Court in the case of CIT vs. Ranbaxy Laboratory Limited [334 ITR 431] deleted the disallowance made by the AO u/s 43B(b) of the Act. We see no infirmity in the order passed by the Ld. CIT(Appeals). Thus, we sustain the Ld. CIT(Appeals) order. Ground no. 7 raised by the Revenue in its appeals for 2012-13 and 2014-15 is rejected. 13. The only ground left for adjudication in Revenue’s appeal in AY 2014-15 is in r…

CIT v. Ranbaxy Laboratory Limited (334 ITR 431) — Cited in 4 Judgments | BharatTax