CIT v. V M Salgoaonkar and Brothers (P) Ltd.

169 Taxmann.com 597High Court2024#19467 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2025 to 2025.

Sections most often in play

Section 143(3)Section 195Section 201Section 201(1A)Section 40(a)(ia)Section 144C(3)Section 40(a)(i)Section 147

Issues it is cited on

section 271csection 40(a)(i)section 201(1a)section 195section 201section 40(a)section 40(a)(ia)regular assessmentsection 20section 19double taxationsection 40

Judgments citing CIT v. V M Salgoaonkar and Brothers (P) Ltd.

ACIT 5(1)(1), Mumbai vs. Hari Krishna Exports Pvt. Ltd., Mumbai

In the result, the appeal filed by the revenue bearing ITA No

ITA 3618/MUM/2025[2012-13]Status: DisposedITAT Mumbai06 Aug 2025AY 2012-13

Bench: Shri Anikesh Banerjee & Shri Prabhash Shankaracit 5(1)(1), Mumbai Vs Hari Krishna Exports Pvt Ltd Room No.568, 5Th Floor, 1701-B, 17Th Floor, The Capital Bk, Aayakar Bhavan, Mumbai-400 Mumbai-400 051 020 Pan: Aacch8430N Appellant Respondent

For Appellant: Shri Nitesh JoshiFor Respondent: Shri Hemanshu Joshi, SR DR
Section 143(3)Section 147Section 250Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E”, MUMBAI BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER AND SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER ACIT 5(1)(1), Mumbai vs Hari Krishna Exports Pvt Ltd Room No.568, 5th Floor, 1701-B, 17th Floor, the Capital BK, Aayakar Bhavan, Mumbai-400 Mumbai-400 051 020 PAN: AACCH8430N APPELLANT RESPONDENT C.O. No 167/Mum/2025 (Arising out of ITA No 3618/Mum/2025) (Assessment Year: 2012-13) Hari Krishna Exports Pvt Ltd vs ACIT 5(1)(1), Mumbai 1701-B, 17th Floor, the Capital Room No.568, 5th Floor, BK, Mumbai-400 051 Aayakar Bhavan, Mumbai-400 020 PAN: AACCH8430N CROSS…

DCIT(It)-3(2)(1), Income Tax Department International Taxation vs. Maquet Critical Care Ab, Sweden

Accordingly, the appeals must be dismissed as withdrawn

ITA 5099/MUM/2024[2015-16]Status: DisposedITAT Mumbai21 Mar 2025AY 2015-16

Bench: Shri Amit Shukla, Jm & Ms Padmavathy S, Am

For Appellant: NoneFor Respondent: Shri Krishna Kumar, Sr. DR
Section 201Section 271C

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JM & MS PADMAVATHY S, AM I.T.A. No. 5099/Mum/2024 (Assessment Year: 2015-16) I.T.A. No. 5096/Mum/2024 (Assessment Year: 2016-17) I.T.A. No. 5095/Mum/2024 (Assessment Year: 2017-18) DCIT/ACIT (IT)-3(2)(1), Maquet Critical Care AB, Room No. 614, 6th Floor, Kautilya 2 Rontgenvagen Solna 17154, Vs. Bhavan, BKC Bandra (East), Sweden, Foreign, Maharashtra. Mumbai-400051. PAN: AAJCM4587E Appellant) : Respondent) Appellant /Assessee by : None Revenue / Respondent by : Shri Krishna Kumar, Sr. DR Date of Hearing : 18.03.2025 Date of Pronounce…

ACIT(It) 3 2 1 Mumbai, Income Tax Department International Taxation vs. Maquet Critical Care Ab, Sweden

Accordingly, the appeals must be dismissed as withdrawn

ITA 5096/MUM/2024[2016 17]Status: DisposedITAT Mumbai21 Mar 2025

Bench: Shri Amit Shukla, Jm & Ms Padmavathy S, Am

For Appellant: NoneFor Respondent: Shri Krishna Kumar, Sr. DR
Section 201Section 271C

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JM & MS PADMAVATHY S, AM I.T.A. No. 5099/Mum/2024 (Assessment Year: 2015-16) I.T.A. No. 5096/Mum/2024 (Assessment Year: 2016-17) I.T.A. No. 5095/Mum/2024 (Assessment Year: 2017-18) DCIT/ACIT (IT)-3(2)(1), Maquet Critical Care AB, Room No. 614, 6th Floor, Kautilya 2 Rontgenvagen Solna 17154, Vs. Bhavan, BKC Bandra (East), Sweden, Foreign, Maharashtra. Mumbai-400051. PAN: AAJCM4587E Appellant) : Respondent) Appellant /Assessee by : None Revenue / Respondent by : Shri Krishna Kumar, Sr. DR Date of Hearing : 18.03.2025 Date of Pronounce…

ACIT(It)3-2-1 Mumbai, Mumbai vs. Maquet Critical Care Ab, Sweden

Accordingly, the appeals must be dismissed as withdrawn

ITA 5095/MUM/2024[2017-18]Status: DisposedITAT Mumbai21 Mar 2025AY 2017-18

Bench: Shri Amit Shukla, Jm & Ms Padmavathy S, Am

For Appellant: NoneFor Respondent: Shri Krishna Kumar, Sr. DR
Section 201Section 271C

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JM & MS PADMAVATHY S, AM I.T.A. No. 5099/Mum/2024 (Assessment Year: 2015-16) I.T.A. No. 5096/Mum/2024 (Assessment Year: 2016-17) I.T.A. No. 5095/Mum/2024 (Assessment Year: 2017-18) DCIT/ACIT (IT)-3(2)(1), Maquet Critical Care AB, Room No. 614, 6th Floor, Kautilya 2 Rontgenvagen Solna 17154, Vs. Bhavan, BKC Bandra (East), Sweden, Foreign, Maharashtra. Mumbai-400051. PAN: AAJCM4587E Appellant) : Respondent) Appellant /Assessee by : None Revenue / Respondent by : Shri Krishna Kumar, Sr. DR Date of Hearing : 18.03.2025 Date of Pronounce…

CIT v. V M Salgoaonkar and Brothers (P) Ltd. (169 Taxmann.com 597) — Cited in 4 Judgments | BharatTax