CIT v. Thyssenkrupp Industries India Pvt.Ltd.

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judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2023.

Judgments citing CIT v. Thyssenkrupp Industries India Pvt.Ltd.

THYSSENKRUPP INDUSTRIES INDIA P. LTD,MUMBAI vs. DCIT CIR 3(3)(2), MUMBAI

In the result, appeal of the Revenue is dismissed

ITA 1886/MUM/2017[2012-13]Status: DisposedITAT Mumbai04 Apr 2023AY 2012-13

Bench: Shir M Balaganesh & Shri Pavan Kumar Gadalethyssenkrupp Industries Vs. Dcit, Circle – 3(3)(2) India Pvt Ltd., Aayakar Bhavan, 154-C, Mittal Towers, Room No. 609, 15Th Floor, 210, Mumbai – 400020. Nariman Point, Mumbai-400021. Pan/Gir No. : Aaack1947K Appellant .. Respondent Appellant By : Shri Madhur Aggarwal & Shri Pratik Podar.Ar Respondent By : Shri Samuel Pitta.Dr Date Of Hearing 16.03.2023 Date Of Pronouncement 27.03.2023 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Assessee Has Filed The Appeal Against The Order Passed U/S 143(3) R.W.S 144C(13) Of The Act In Pursuance To The Directions Of The Dispute Resolution Panel (Drp) Order U/S 144C(5) Of The Act Dated 23.12.2016. The Assessee Has Raised The Following Grounds Of Appeal:

For Appellant: Shri Madhur Aggarwal &For Respondent: Shri Samuel Pitta.DR

Section 143(3)Section 144C(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHIR M BALAGANESH, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER Thyssenkrupp Industries Vs. DCIT, Circle – 3(3)(2) India Pvt Ltd., Aayakar Bhavan, 154-C, Mittal Towers, Room No. 609, 15th Floor, 210, Mumbai – 400020. Nariman Point, Mumbai-400021. PAN/GIR No. : AAACK1947K Appellant .. Respondent Appellant by : Shri Madhur Aggarwal & Shri Pratik Podar.AR Respondent by : Shri Samuel Pitta.DR Date of Hearing 16.03.2023 Date of Pronouncement 27.03.2023 आदेश / O R D E R PER PAVAN KUMAR GADALE JM: The assessee has filed the appeal against…

DCIT CIR 15(3)(1), MUMBAI vs. TRANSOCEAN DRILLING SERVICES (INDIA) PLT, MUMBAI

In the result, the cross objection of the assessee is partly allowed

ITA 2988/MUM/2019[2012-13]Status: DisposedITAT Mumbai28 Mar 2023AY 2012-13

Section 143(2)Section 143(3)Section 92F

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘J‘ BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER DCIT, Circle-15(3)(1) Vs. M/s. Transocean Drilling Mumbai Services (I) Pvt. Ltd Room No.451, 4th Floor Transocean House Aayakar Bhavan Lake Boulevard Road M.K.Road, Hiranandani Business Park Mumbai – 400 020 Powai, Mumbai – 400 076 PAN/GIR No.AAJCS4303A (Appellant) .. (Respondent) CO No.05/Mum/2021 (Arising out of ITA No.2988/Mum/2019) (Assessment Year :2012-13) M/s. Transocean Drilling Vs. DCIT, Circle-15(3)(1) Services (I) Pvt. Ltd Mumbai Room No.451, 4th Floor Transo…

ASST CIT 15(2)(1), MUMBAI vs. IOT DESIGN & ENGINEERING LTD, MUMBAI

ITA 63/MUM/2016[2011-12]Status: DisposedITAT Mumbai17 Jun 2020AY 2011-12

Bench: Shri Saktijit Dey & Shri G. Manjunathaiot Design & Engineering Vs. Dcit-10(3) Limited Aaykar Bhawan, M.K.Road Plot No.Y2, Ceat Tyre Road, Mumbai-400 020 Near Nahur Railway Station, Bhandup(W) Mumbai-400 078

Section 143(3)Section 144C(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “K”, BENCH MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER & SHRI G. MANJUNATHA, ACCOUNTANT MEMBER IOT Design & Engineering Vs. DCIT-10(3) Limited Aaykar Bhawan, M.K.Road Plot No.Y2, Ceat Tyre Road, Mumbai-400 020 Near Nahur Railway Station, Bhandup(W) Mumbai-400 078 PAN/GIR No.AABCI7624L (Appellant) .. Respondent) & IOT Design & Engineering Vs. DCIT-15(2)(1) Limited Aaykar Bhawan, M.K.Road Plot No.Y2, Ceat Tyre Road, Mumbai-400 020 Near Nahur Railway Station, Bhandup(W) Mumbai-400 078 PAN/GIR No.AABCI7624L (Appellant) .. Respondent) & ITA.No.63/Mum/2016 (Assessment Year…

IOT DESIGN & ENGINEERING LTD,MUMBAI vs. DCIT 10(3), MUMBAI

ITA 4722/MUM/2016[2010-11]Status: DisposedITAT Mumbai17 Jun 2020AY 2010-11

Section 143(3)Section 144C(1)

M/S. LUMMUS TECHNOLOGY HEAT TRANSFER BV,GURGAON vs. DCIT, GURGAON

ITA 1817/DEL/2015[2010-11]Status: DisposedITAT Delhi28 Nov 2019AY 2010-11

Bench: Shri N.K. Billaiya & Shri Kuldip Singh

For Appellant: Shri Vishal Kalra, AdvocateFor Respondent: Shri Subha Kant Sahu, Senior DR

Section 143Section 143(3)Section 144CSection 144C(13)Section 92C(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘I-1’ : NEW DELHI) BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.1817/Del./2015 (Assessment Year : 2010-11) M/s. Lummus Technology Heat Transfer BV, vs. DCIT, 2nd Floor, Infinity Tower B, Circle-Gurgaon, DLF Cyber City Phase – II, Sector 25A, International Taxation, Gurgaon – 122 002 (Haryana). Gurgaon. (PAN : AABCA9045K) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Vishal Kalra, Advocate Ms. Surabhi Suri, Advocate REVENUE BY : Shri Subha Kant Sahu, Senior DR Date of Hearing : 15.10.2019 Date of Order : 28.11.2019…

NGC NETWORK INDIA P. LTD,MUMBAI vs. ASST CIT CIR 16(1), MUMBAI

In the result, appeal is partly allowed

ITA 2223/MUM/2017[2012-13]Status: DisposedITAT Mumbai30 Apr 2019AY 2012-13

Bench: Shri Saktijit Dey & Shri Rajesh Kumar

For Appellant: Shri Porus KakaFor Respondent: Shri Manish Kumar Singh

Section 143(3)Section 144C(13)

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER ITA no.2223/Mum./2017 (Assessment Year : 2012–13) NGC Network (India) Pvt. Ltd. Star House, Urmi Estate 95, Ganpatrao Kadam Marg ……………. Appellant Lower Parel (W), Mumbai 400 013 PAN – AABCN1401A v/s Asstt. Commissioner of Income Tax ……………. Respondent Central Circle–16(1), Mumbai Revenue by : Shri Manish Kumar Singh Assessee by : Shri Porus Kaka Date of Hearing – 18.03.2019 Date of Order – 30.04.2019 O R D E R PER SAKTIJIT DEY. J.M. This is an appeal by the assessee agai…

HALDOR TOPSOE (I) PVT LTD,NEW DELHI vs. DCIT, NEW DELHI

In the result, the appeal is partly allowed

ITA 654/DEL/2015[2010-11]Status: DisposedITAT Delhi26 Dec 2018AY 2010-11

Bench: Shri Bhavnesh Saini & Shri Anadee Nath Misshra

For Appellant: Sh. H.P. Aggarwal, FCA, and Ms. Prashuka Jain, CAFor Respondent: Sh. Sanjay I. Bara, CIT (DR)

Section 10ASection 154Section 271(1)(c)Section 92C

…ITA No.-654/Del/2015. Haldor Topsoe India Pvt. Ltd., New Delhi. IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH: ‘I-1’: NEW DELHI) BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER ITA No:- 654/Del/2015 (Assessment Year: 2010-11) Haldor Topsoe India Pvt. Ltd., Deputy Commissioner of Income Elegance Tower, 2nd floor, Vs. Tax, Jasola District Centre, Circle 10(1), New Delhi-110025. New Delhi. PAN No: AABCH7781F APPELLANT RESPONDENT Assessee by : Sh. H.P. Aggarwal, FCA, and Ms. Prashuka Jain, CA Revenue by : Sh. Sanjay I. Bara, CIT (DR) ORDER PER: ANADEE NATH MISSH…

JACOBS ENGINEERING INDIA P.LTD,MUMBAI vs. DCIT RG 8(2), MUMBAI

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

ITA 7194/MUM/2012[2008-09]Status: FixedITAT Mumbai17 May 2017AY 2008-09

Bench: Shri B.R. Baskaran (Am) & Shri C.N. Prasad I.T.A. No. 7194/Mum/2012 (Assessment Year 2008-09)

Section 144C(5)

…THE INCOME TAX APPELLATE TRIBUNAL “K” Bench, Mumbai Before Shri B.R. Baskaran (AM) & Shri C.N. Prasad I.T.A. No. 7194/Mum/2012 (Assessment Year 2008-09) M/s. Jacobs Engineering DCIT Range 8(2) India Private Limited Vs. Aayakar Bhavan Jacobs House M.K. Road Ramkrishna Mandir Road Mumbai-400 020. Kondivita, Andheri East Mumbai-400 059. (Appellant) (Respondent) PAN No. AAACH0456J Assessee by Shri Sunil Lala Department by Shri Shahi Saanjay Kumar Date of Hearing 7.4.2017 Date of Pronouncement 17.5.2017 O R D E R Per B.R. Baskaran(AM) The assessee has challenged the order dated 19-10-2012 passed by the assessi…