CIT v. Tech Mahindra Limited

69 Taxmann.com 402High Court2016#25494 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2025.

Sections most often in play

Section 10ASection 115JBSection 143(3)Section 244ASection 90Section 91Section 92CASection 254

Judgments citing CIT v. Tech Mahindra Limited

DCIT Circle 4(2), New Delhi vs. Canon India Pvt. Ltd., New Delhi

In the result, to sum up and conclude:

ITA 1038/DEL/2023[2005-06]Status: DisposedITAT Delhi10 Nov 2025AY 2005-06

Bench: Shri Challa Nagendra Prasad & Shri Naveen Chandra

For Appellant: Shri Himanshu Sinha, AdvFor Respondent: Shri Vijay B. Basanta, CIT-DR
Section 10ASection 143(3)Section 254Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘D’ BENCH, NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER, AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER ITA No. 585/DEL/2021 [A.Y. 2003-04] & CO No. 04/DEL/2025 [A/o ITA No. 1038/DEL/2023 [A.Y. 2005-06] Canon India Pvt Ltd Vs. The Dy. C.I.T Unit No. 214-2018, 2nd Floor Circle – 4(2) Narain Manzil, Barakhamba Road, Delhi Connaught Place, New Delhi PAN – AAACC 4175 D ITA No. 1038/DEL/2023 [A.Y. 2005-06] The Dy. C.I.T Vs. Canon India Pvt Ltd Unit No. 214-2018, 2nd Floor Circle – 4(2) New Delhi Narain Manzil, Barakhamba Road, Connaught Place, New Delhi D…

Canon India Pvt. Ltd, Gurugram vs. Neac, Delhi

In the result, to sum up and conclude:

ITA 585/DEL/2021[2003-04]Status: DisposedITAT Delhi10 Nov 2025AY 2003-04

Bench: Shri Challa Nagendra Prasad & Shri Naveen Chandra

For Appellant: Shri Himanshu Sinha, AdvFor Respondent: Shri Vijay B. Basanta, CIT-DR
Section 10ASection 143(3)Section 254Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘D’ BENCH, NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER, AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER ITA No. 585/DEL/2021 [A.Y. 2003-04] & CO No. 04/DEL/2025 [A/o ITA No. 1038/DEL/2023 [A.Y. 2005-06] Canon India Pvt Ltd Vs. The Dy. C.I.T Unit No. 214-2018, 2nd Floor Circle – 4(2) Narain Manzil, Barakhamba Road, Delhi Connaught Place, New Delhi PAN – AAACC 4175 D ITA No. 1038/DEL/2023 [A.Y. 2005-06] The Dy. C.I.T Vs. Canon India Pvt Ltd Unit No. 214-2018, 2nd Floor Circle – 4(2) New Delhi Narain Manzil, Barakhamba Road, Connaught Place, New Delhi D…

Bank of Baroda, Mumbai vs. DCIT Cir 2(1), Mumbai

In the result, appeal of the assessee is allowed as above

ITA 88/MUM/2016[2006-07]Status: DisposedITAT Mumbai23 Mar 2018AY 2006-07

Bench: Shri G.S.Pannu & Shri Sandeep Gosain

For Respondent: Shri Suman Kumar
Section 143(3)Section 244ASection 90

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE SHRI G.S.PANNU, ACCOUNTANT MEMBER AND SHRI SANDEEP GOSAIN, JUDICIAL MEMBER ITA No.88/Mum/2016, (A.Y. 2006-07) Bank of Baroda, C-26,G-Block, Bandra Kurla Complex, Bandra (E), Mumbai 400 051 PAN: AAACB 1534F ...... Appellant Vs. The DCIT, Cir.2(1) Aaykar Bhavan,M.K.Road, Mumbai-400 020 ..... Respondent Appellants by : Shri C.Naresh Respondent by : Shri Suman Kumar Date of hearing : 01/01/2018 Date of pronouncement : 23/03/2018 ORDER PER G.S.PANNU,A.M: The captioned appeal filed by the assessee pertaining to assessment year 2006-07 is d…