CIT v. Reuters India (P) Ltd.

69 Taxmann.com 187High Court2016#16112 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2025.

Sections most often in play

Section 10B(1)(e)Section 10CA(7)Section 143(3)Section 144B Section 144C(13)Section 14A Section 190 Section 192

Issues it is cited on

tested party comparable companies transfer pricing adjustment tnmm section 270 international transaction dispute resolution panel section 270a section 27 transfer company india

Judgments citing CIT v. Reuters India (P) Ltd.

EMERSON ELECTRIC COMPANY (INDIA)PVT. LTD,MUMBAI vs. DCIT 1(2) (1) JURISDICTIONAL ASSESSING OFFICER, MUMBAI

In the result, this ground of appeal is allowed

ITA 2323/MUM/2022[2018-19]Status: DisposedITAT Mumbai28 May 2025AY 2018-19

Bench: Shri Pawan Singh&Girish Agrawal(Physical Hearing) Emerson Electric Company (India) Dcit, Range-1(2)(1), Mumbai Private Limited, Delphi ‘B’ Wing, Vs Aayakar Bhawan, 601-603, Orchard Avenue, Mumbai Hiranandani Business Park, Powai, Mumbai-400076. [Pan No. Aaace1260B] Appellant / Assessee Respondent / Revenue

Section 143(3)Section 144BSection 144C(13)Section 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER &GIRISH AGRAWAL, ACCOUNTANT MEMBER (Physical hearing) Emerson Electric Company (India) DCIT, Range-1(2)(1), Mumbai Private Limited, Delphi ‘B’ Wing, Vs Aayakar Bhawan, 601-603, Orchard Avenue, Mumbai Hiranandani Business Park, Powai, Mumbai-400076. [PAN No. AAACE1260B] Appellant / Assessee Respondent / Revenue Assessee by Shri Dhanesh Bafna Advocate, Ms. Chandni Shah, Ms. Riddhi Maru & Ms. Kinjal Patel, CA’s Revenue by Ms. Neena Jeph, CIT DR Date of institution of appeal 14.09.2022 Date of hearing 05.05.2025 Date of p…

JAMSHEDPUR CONTINUOUS ANNEALING & PROCESSING COMPANY PVT. LTD.,KOLKATA vs. ITO, NATIONAL E-ASSESSMENT CENTRE, DELHI

In the result, both the appeals filed by the assessee in ITA No

ITA 295/KOL/2022[2018-19]Status: DisposedITAT Kolkata26 Feb 2024AY 2018-19

Bench: Dr. Manish Borad&Shri Anikesh Banerjee]

Section 143(3)Section 144C(5)Section 154Section 270A

…आयकर अपील"य अ"धकरण, कोलकाता पीठ “सी’’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA डॉ मनीष बोरड, लेखा सद"य एवं "ी अ"नकेश बनज", "या"यक सद"य के सम" [Before Dr. Manish Borad, Accountant Member &Shri Anikesh Banerjee, Judicial Member] I.T.A. No. 595/Kol/2021 Assessment Years: 2017-18 Jamshedpur Continuous Annealing Vs. National e-Assessment Centre, Delhi & Processing Company Pvt. Ltd. (PAN: AACCJ 5624 L) Appellant / (अपीलाथ") Respondent / ($%यथ") I.T.A. No.295/Kol/2022 Assessment Years: 2018-19 Jamshedpur Continuous Annealing Vs. National e-Assessment Centre, Delhi & Processing Company Pvt. Lt…

JAMSHEDPUR CONTINUOUS ANNEALING & PROCESSING COMPANY PRIVATE LIMITED,KOLKATA vs. NATIONAL E-ASSESSMENT CENTRE, DELHI

In the result, both the appeals filed by the assessee in ITA No

ITA 595/KOL/2021[2017-18]Status: DisposedITAT Kolkata26 Feb 2024AY 2017-18

Bench: Dr. Manish Borad&Shri Anikesh Banerjee]

Section 143(3)Section 144C(5)Section 154Section 270A

DE DIAMOND ELECTRIC INDIA PVT. LTD.,REWARI vs. DCIT, NEW DELHI

In the result, the appeal is partly allowed

ITA 1109/DEL/2017[2010-11]Status: DisposedITAT Delhi19 Jan 2023AY 2010-11

Bench: Shri G.S. Pannu, Hon’Ble & Shri Saktijit Deyassessment Year: 2010-11

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘I’ NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE PRESIDENT AND SHRI SAKTIJIT DEY, JUDICIAL MEMBER Assessment Year: 2010-11 DE Diamond Electric India Vs. DCIT, Pvt. Ltd., Circle-10(1), Plot No. 38, Sector-5, HSIIDC New Delhi Growth Centre, Phase-II, Bawal, Rewari, Haryana PAN :AACCD6342B (Appellant) (Respondent) Appellant by Sh. Ashutosh M. Rastogi, Advocate Sh. Garvit Sosain, Advocate Respondent by Sh. Mrinal Kumar Das, Sr. DR Date of hearing 21.10.2022 Date of pronouncement 19.01.2023 ORDER PER SAKTIJIT DEY, JM: The present appeal by the assessee arises of orde…

DCIT, CIRCLE - 11(1), KOLKATA, KOLKATA vs. M/S. EPCOS FERRITES LTD., (SINCE MERGED WITH M/S. EPCOS INDIA P. LTD.,), NADIA

In the result, the both appeals filed by the revenue are dismissed, except other ground no

ITA 1597/KOL/2017[2002-03]Status: DisposedITAT Kolkata30 Jan 2019AY 2002-03

Bench: Shri A.T. Varkey, Jm & Dr.A.L.Saini, Am

For Appellant: Smt. Rituparna SinhaFor Respondent: Dr. P.K. Srihari, CIT, ld.DR

Section 143(3)Section 40Section 40ASection 40A(7)Section 40A(9)Section 43BSection 80H

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH KOLKATA BEFORE SHRI A.T. Varkey, JM & Dr.A.L.Saini, AM ITA No.1598/Kol/2017 (A.Y: 200304) D.C.I.T, Cir11(1), Kolkata Vs. M/s. Epcos Ferrites Ltd. (since merged with M/s. EpcosIndia Pvt. Ltd) PAN: AAACI6950Q (अपीलाथ" /Assessee) (""यथ" / Assessee) .. Assessee/Revenue by : Dr. P.K. Srihari, CIT, ld.DR Assessee/Assessee by : Smt. Rituparna Sinha, Shri Anup Sinha सुनवाईक"तार"ख/ Date of Hearing : 17/12/2018 घोषणाक"तार"ख/Date of Pronouncement : 30.01.2019 आदेश / O R D E R Per Dr. Arjun Lal Saini, AM: The captioned two appeals filed by the Revenue, pertaining to asses…

KEANE INDIA LTD.,GURGAON vs. DCIT, NEW DELHI

In the result, the appeal filed by the assessee is allowed

ITA 5880/DEL/2011[2002-03]Status: DisposedITAT Delhi23 Apr 2018AY 2002-03

Bench: Shri R. K. Panda & Shri Kuldip Singhassessment Year : 2002-03 Keane India Ltd., Dcit, Circle- 5(1), Unitech Trade Centre, New Delhi. Sector- 43, Sushant Lok, Vs. Gurgaon.

For Respondent: Shri H. K. Choudhary, CIT-DR

Section 131Section 143(1)Section 143(2)Section 144C(1)Section 144C(5)Section 147Section 148Section 14ASection 151(2)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “I-2”, NEW DELHI BEFORE SHRI R. K. PANDA, ACCOUNTANT MEMBER AND SHRI KULDIP SINGH, JUDICIAL MEMBER Assessment Year : 2002-03 Keane India Ltd., DCIT, Circle- 5(1), Unitech Trade Centre, New Delhi. Sector- 43, Sushant Lok, Vs. Gurgaon. PAN : AABCK7777J (Appellant) (Respondent) : Assessee by Shri S. D. Kapila, Adv. Shri R.R. Mourya, Adv. Department by : Shri H. K. Choudhary, CIT-DR Date of hearing : 30-01-2018 Date of pronouncement : 23-04-2018 O R D E R PER R. K. PANDA, AM : This appeal filed by the assessee is directed against the order dated 25.10.2011 passed…