CIT v. Vantage International Management Co.

156 Taxmann.com 23Supreme Court of India2023#11145 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2024 to 2026.

Sections most often in play

Section 115JB Section 142(1)Section 143(2)Section 143(3)Section 144C(13)Section 144C(5)Section 145A Section 153

Issues it is cited on

section 43b(a)section 44bb section 44b section 76 section 194q section 66 section 49 section 73 section 145a section 145(2)icds section 144c(3)

Judgments citing CIT v. Vantage International Management Co.

Orient Overseas Container Line Limited, Mumbai vs. DCIT (Int) Tax Circle 3(2)(2), Mumbai

In the result, the appeal by the assessee is partly allowed for statistical purposes

ITA 6570/MUM/2025[2023-24]Status: DisposedITAT Mumbai19 Jan 2026AY 2023-24

Bench: Shri Om Prakash Kantshri Sandeep Singh Karhailorient Overseas Container Line Limited, C/O Oocl (India) Private Limited, Icc Chambers, 5Th Floor, Saki Vihar Road, Opp. Santogen Silk Mills, Powai, ............... Appellant Mumbai - 400072 Pan : Aaaco5679E V/S Deputy Commissioner Of Income Tax (International Taxation), Circle – 3(2)(2), ……………… Respondent 6Th Floor, Kautilya Bhavan, Bandra Kurla Complex, Mumbai - 400051

For Appellant: Shri Nikhil TiwariFor Respondent: Shri Krishna Kumar, Sr.DR

Section 115JSection 143(2)Section 143(3)Section 144CSection 144C(13)Section 144C(5)Section 153Section 244ASection 44B

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER Orient Overseas Container Line Limited, C/o OOCL (India) Private Limited, ICC Chambers, 5th Floor, Saki Vihar Road, Opp. Santogen Silk Mills, Powai, ............... Appellant Mumbai - 400072 PAN : AAACO5679E v/s Deputy Commissioner of Income Tax (International Taxation), Circle – 3(2)(2), ……………… Respondent 6th Floor, Kautilya Bhavan, Bandra Kurla Complex, Mumbai - 400051 Assessee by : Shri Nikhil Tiwari Ms. Kajal Bhanushali Revenue by : Shri Krishna Kumar, Sr.DR Date…

Oceaneering International Gmbh, Mumbai vs. Deputy Commissioner of Income-Tax (International Taxation) Range 3(2)(2), Mumbai

ITA 6705/MUM/2025[2023-24]Status: DisposedITAT Mumbai12 Dec 2025AY 2023-24

Bench: Shri Vikram Singh Yadav & Shri Sandeep Singh Karhail

For Appellant: Shri A.K. JawadwalaFor Respondent: Shri Krishna Kumar, Sr.DR

Section 143(3)Section 172Section 44B

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “I” BENCH : MUMBAI BEFORE SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER Oceaneering International GmbH, 302, Delphi, C Wing, Hiranandani Business Park, Orchard Avenue, Powai, Mumbai-400076. PAN : AAACO6496K (Appellant) ITA No. 6705/Mum/2025 Assessment Year : 2023-24 vs. Deputy Commissioner of Income Tax (International Taxation), Range-3(2)(2), Room No. X, G Block, BKC, Gilban Area, Bandra Kurla Complex, Bandra East, Mumbai-400051. (Respondent) For Assessee : Shri A.K. Jawadwala For Revenue : Shri Krishna Kumar, Sr.DR Date o…

Oceaneering International Gmbh, Mumbai vs. DCIT(Int. Taxation)Range-3(2)(2), Mumbai

ITA 802/MUM/2025[2022-23]Status: DisposedITAT Mumbai03 Apr 2025AY 2022-23

Bench: Shri Pawan Singh & Ms. Padmavathy S

For Appellant: Shri Abdul Kadir Jawadwala ARFor Respondent: Shri Krishna Kumar, Sr. DR

Section 143(3)Section 144C(13)Section 145ASection 153Section 254(1)Section 44B

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH "I", BENCH MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND MS. PADMAVATHY S, ACCOUNTANT MEMBER ITA No. 802/Mum/2025 (AY2022-23 Oceaneering International GmbH 302, Delphi, C Wing, Hiranandani Business Park, Orchard Avenue, Powai, Mumbai - 400076. PAN: AAACO 6496 K (Appellant) Vs. Deputy Director of Income- tax (International Taxation) Range - 3(2)(2), Mumbai (Respondent) Assessee by : Shri Abdul Kadir Jawadwala AR Revenue by : Shri Krishna Kumar, Sr. DR Date of institution : 05.02.2025 Date of Hearing : 03.04.2025 Date of Pronouncement : 03.04.2025 Order…

Oceaneering International Gmbh, Mumbai vs. Deputy Commissioner of Income Tax (It) 3(2)(2), Air India Building, Mumbai

In the result, ground no. 2 of the assessee's appeal is allowed

ITA 4670/MUM/2023[AY 2021-22]Status: DisposedITAT Mumbai21 Mar 2025

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI VIKRAM SINGH YADAV (Accountant Member)

Section 143(2)Section 143(3)Section 153Section 234ASection 234BSection 234CSection 274Section 44B

…IN THE INCOME TAX APPELLATE TRIBUNAL, 'I' BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER ITA No. 4670/MUM/2023 (Assessment Year : 2021–22) Oceaneering International GMBH Vs. Deputy Commissioner of Income-tax (International Taxation), Range-3(2)(2), Mumbai. 302, Delphi, C Wing, Hiranandani Business Park, Orchard Avenue, Powai, Mumbai-400076. PAN/GIR No. AAACO6496K (Appellant) .. (Respondent) Assessee by Shri. Abdul Kadir Jawadwala Revenue by Shri. Krishna Kumar, Sr. DR Date of Hearing 10/03/2025 Date of Pronouncement 21/03/2025 आदेश / ORDER PER VIKRAM SINGH YADA…

Seadrill International Limited, Mumbai vs. Assistant Commissioner of Income Tax-International Taxation-4(2)(1), Mumbai

ITA 4700/MUM/2023[2021-22]Status: DisposedITAT Mumbai07 Jan 2025AY 2021-22

Section 143(3)Section 145ASection 270ASection 44B

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, VICE PRESIDENT & MS PADMAVATHY S, AM Ι.Τ.Α. No. 4700/Mum/2023 (Assessment Year: 2021-22) Seadrill International Ltd. Vs. Assistant Commissioner of Income Tax (IT)-4(2)(1), Mr. Ratik Jain, CA NLA & Associates, A-11, Mahaveer Udyan Path Bajaj Nagar, Rajasthan-302015. PAN : ABCCS5700M Room No. 1708, 17th Floor, Air India Building, Nariman Point, Mumbai-400021. (Appellant) (Respondent) Appellant/Assessee by Shri Ajit Jain, AR Revenue / Respondent by Shri Krishna Kumar, Sr. DR Date of Hearing 18.12.2024 Date of Pronouncement 07.01.2025 OR…

Aban Singapore Pte Limited, Chennai vs. DCIT Intl Tax 1(1), Chennai

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

ITA 1329/CHNY/2023[2021-2022]Status: DisposedITAT Chennai17 May 2024AY 2021-2022

Bench: Hon’Ble Shri V. Durga Rao, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1329/Chny/2023 (िनधा"रण वष" / Assessment Year: 2021-22) & 2. Stay Application No.9/Chny/2024 (In Ita No.1329/Chny/2023) (िनधा"रण वष"/Assessment Year:2021-22) M/S. Aban Singapore Pte. Limited Dcit बनाम/ 113, Pantheon Road, Egmore S.O International Taxation-1(1), Vs. Egmore, Chennai-600 008. Chennai. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaqca-2845-Q (अपीलाथ"/Appellant) : (!"थ" / Respondent) अपीलाथ"कीओरसे/Appellant By : Shri P. Murali Mohan Rao (Ca)-Ld. Ar !"थ"कीओरसे/ Respondent By : Shri Nilay Baran Som (Cit)- Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 03-04-2024 घोषणाकीतारीख /Date Of Pronouncement : 17-05-2024

For Appellant: Shri P. Murali Mohan Rao (CA)-Ld. ARFor Respondent: Shri Nilay Baran Som (CIT)- Ld. DR

Section 143(3)Section 144C(5)Section 28Section 40Section 44ASection 44B

…the assessee has disclosed lower rate of profit. However, the said submissions could not be accepted since it is never the case of Ld. AO that the assessee has not offered income u/s 44BB. Secondly, in the case of CIT vs. Vantage International Management Co. (156 Taxmann.com 23), Hon’ble Supreme Court confirmed the stand of Hon’ble High Court holding that reimbursement of service tax ought not to be included in aggregate of amounts specified in clauses (a) and (b) of Sec. 44BB(2) since it was not an amount received by assessee on account of services provided by them in prospecting, extraction or production of min…

Cathay Pacific Airways Ltd., Kolkata vs. ACIT, Cir-1(1), It, Kol, Kolkata

In the result, all the appeals of the assessee are allowed

ITA 467/KOL/2023[2018-19]Status: HeardITAT Kolkata09 Jan 2024AY 2018-19

Bench: Shri Sonjoy Sarma & Shri Girish Agrawalita.420/Kol/2023 &

For Appellant: Shri Pratyush Jhunjhunwala, AdvocateFor Respondent: Shri Abhijit Kundu, CIT

Section 143(3)Section 44B

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH KOLKATA आयकर अपीलीय अधीकरण, "यायपीठ – “C” कोलकाता, BEFORE SHRI SONJOY SARMA, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA.420/Kol/2023 & ITA Nos.466 & 467/Kol/2023 Assessment Years: 2016-17 to 2018-19 Cathay Pacific airways Assistant Commissioner of Limited Income Tax (IT), Circle-1(1), Vs. Plot Y-14, Block-EP, Salt Kolkata. Lake, Kolkata-700091. (PAN: AABCC5644E) (Appellant) (Respondent) & ITA.419/Kol/2023 Assessment Year: 2016-17 Hong Kong Dragon Airlines Assistant Commissioner of Ltd. Income Tax (IT), Circle-1(1), Vs. Plot Y-14, Block-EP, Salt…

Cathay Pacific Airways Limited, Kolkata vs. ACIT, Circle-(1), It-Kol., Kolkata

In the result, all the appeals of the assessee are allowed

ITA 420/KOL/2023[2016-17]Status: HeardITAT Kolkata09 Jan 2024AY 2016-17

Bench: Shri Sonjoy Sarma & Shri Girish Agrawalita.420/Kol/2023 &

For Appellant: Shri Pratyush Jhunjhunwala, AdvocateFor Respondent: Shri Abhijit Kundu, CIT

Section 143(3)Section 44B

Hong Kong Dragon Airlines Limited, Kolkata vs. ACIT, Cir-1(1), It-Kolkata, Kolkata

In the result, all the appeals of the assessee are allowed

ITA 419/KOL/2023[2016-17]Status: HeardITAT Kolkata09 Jan 2024AY 2016-17

Bench: Shri Sonjoy Sarma & Shri Girish Agrawalita.420/Kol/2023 &

For Appellant: Shri Pratyush Jhunjhunwala, AdvocateFor Respondent: Shri Abhijit Kundu, CIT

Section 143(3)Section 44B