CITG v. Philip Morris Services India, SA

102 Taxmann.com 376High Court2019#21849 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 331,145 Indian tax judgments — from 2019 to 2024.

Sections most often in play

Section 115OSection 143(3)Section 144CSection 14ASection 234BSection 234CSection 271(1)(c)Section 37(1)

Judgments citing CITG v. Philip Morris Services India, SA

Yokogawa India Limited, Bangalore vs. Deputy Commissioner of Income Tax Large Taxpayers Unit, Bangalore

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

ITA 2088/BANG/2017[2013-14]Status: DisposedITAT Bangalore01 Feb 2024AY 2013-14

Bench: Shri George George K. & Shri Laxmi Prasad Sahu

For Appellant: Shri Nageshwar Rao, AdvocateFor Respondent: Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K., VICE PRESIDENT AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER IT(TP)A No.2088/Bang/2017 Assessment year : 2013-14 Yokogawa India Limited, Vs. The Deputy Commissioner Plot No.96, Electronic City, of Income Tax, Bangalore – 560 100. Large Taxpayers Unit, PAN : AAACY 0840P Bengaluru. APPELLANT RESPONDENT Appellant by : Shri Nageshwar Rao, Advocate Respondent by : Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru. Date of hearing : 20.11.2023 Date of Pronouncement : 01.02.2024 O R D E R Per Laxmi Prasad Sahu, Accountant Member T…

M/S. Technicolor India Pvt. Ltd., Gurgaon vs. DCIT, New Delhi

ITA 2304/DEL/2015[2010-11]Status: DisposedITAT Bangalore15 Feb 2023AY 2010-11

Bench: Shri George George K & Shri Laxmi Prasad Sahuassessment Year : 2010-11

For Appellant: Shri Mukesh Butani, AdvocateFor Respondent: Shri Sreenivas T Bidari, CIT (DR)
Section 143(3)Section 144C(13)Section 253(1)Section 920Section 92F

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment Year : 2010-11 Technicolor India Pvt. Ltd., The Dy. Commissioner of Income- (earlier known as Thomson Holding tax, India Pvt. Ltd.,) Vs. Circle-25(1), 306 – 308, 3rd Floor, New Delhi. Bestech Chambers, Block B, Sushant Lok -1, Gurgaon, Haryana. PAN : AABAR4851 Q APPELLANT RESPONDENT Assessee by : Shri Mukesh Butani, Advocate Revenue by : Shri Sreenivas T Bidari, CIT (DR) Date of hearing : 22.11.2022 Date of Pronouncement : 15.02.2023 O R D E R Thi…

Exxonmobil Gas (India) Pvt. Ltd., Delhi vs. ACIT, New Delhi

ITA 1491/DEL/2015[2010-11]Status: DisposedITAT Delhi28 Nov 2019AY 2010-11

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri Vishal Kalra, AdvocateFor Respondent: Shri Subhakant Sahu, Senior DR
Section 143Section 2Section 92C(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘I-1’ : NEW DELHI) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.1491/Del./2015 (Assessment Year : 2010-11) M/s. Exxon Mobil Gas (India) Pvt. Ltd., vs. ACIT, Circle 8(2), 11033, Lane No.3, Doriwalan, New Delhi. Karol Bagh, Delhi – 110 005. (PAN : AABCE1792K) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Vishal Kalra, Advocate Ms. Reema Malik, CA Ms. Surabhi Suri, Advocate REVENUE BY : Shri Subhakant Sahu, Senior DR Date of Hearing : 30.10.2019 Date of Order : 28.11.2019 O R D E R PER KULDIP SINGH, JUDICIAL MEMBER The Appe…