Com 210 (b) M/s Petrochem Middle East India Pvt. Ltd. v. DCIT-8(2), Mumbai

79 Taxmann.com 105Reported decision2017#25641 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 357,271 Indian tax judgments — from 2018 to 2022.

Judgments citing Com 210 (b) M/s Petrochem Middle East India Pvt. Ltd. v. DCIT-8(2), Mumbai

The Dy. CIT, Circle-2(1)(1), Ahmedabad vs. M/S. Gujarat Microwax Ltd., Ahmedabad

In the result, both of the Appeals of Revenue are partly allowed for statistical purposes

ITA 2683/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad15 Jun 2022AY 2012-13

Bench: Ms. Suchitra Kamble & Shri B.M. Biyani

Section 10BSection 143(3)Section 92E

…ITA No.2682 & 2683/Ahd/2016 A.Y. 2011-12 and 2012-13 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH, AHMEDABAD BEFORE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER ITA No. 2682/AHD/2016 & 2683/AHD/2016 Assessment Year: 2011-12 & 2012-13 DCIT, Circle-2(1)(1), Gujarat Microwax Pvt. Ltd., Ahmedabad 401 & 402, Sarthik Square, Vs. Near GNFC Tower, Bodakdev, Ahmedabad (Appellant / Revenue) (Respondent/ Assessee) PAN: AAACG 5593 P Revenue by Shri Mohd Usman, CIT-DR Assessee by Shri S.N. Soparkar, Senior Advocate, AR Date of Hearing 17.03.2022 Date of Pronouncement 15.06.2022…

The Dy. CIT, Circle-2(1)(1), Ahmedabad vs. M/S. Gujarat Microwax Ltd., Ahmedabad

In the result, both of the Appeals of Revenue are partly allowed for statistical purposes

ITA 2682/AHD/2016[2011-12]Status: DisposedITAT Ahmedabad15 Jun 2022AY 2011-12

Bench: Ms. Suchitra Kamble & Shri B.M. Biyani

Section 10BSection 143(3)Section 92E

…ITA No.2682 & 2683/Ahd/2016 A.Y. 2011-12 and 2012-13 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH, AHMEDABAD BEFORE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER ITA No. 2682/AHD/2016 & 2683/AHD/2016 Assessment Year: 2011-12 & 2012-13 DCIT, Circle-2(1)(1), Gujarat Microwax Pvt. Ltd., Ahmedabad 401 & 402, Sarthik Square, Vs. Near GNFC Tower, Bodakdev, Ahmedabad (Appellant / Revenue) (Respondent/ Assessee) PAN: AAACG 5593 P Revenue by Shri Mohd Usman, CIT-DR Assessee by Shri S.N. Soparkar, Senior Advocate, AR Date of Hearing 17.03.2022 Date of Pronouncement 15.06.2022…

DCIT, Bangalore vs. M/S Adcock Ingram Limited, Bangalore

In the result, both the appeals of the revenue are allowed for statistical purposes

ITA 1039/BANG/2015[2009-10]Status: DisposedITAT Bangalore31 Jan 2018AY 2009-10

Bench: Shri. Jason P. Boaz

For Appellant: Shri. Vishnu Bagri, CAFor Respondent: Shri. Harinder Kumar, CIT - DR
Section 92B

…IT(TP)A.1039 & 1078/Bang/2015 Page - 1 IN THE INCOME TAX APPELLATE TRIBUNAL BENGALURU BENCH 'C', BENGALURU BEFORE SHRI. JASON P. BOAZ, ACCOUNTANT MEMBER AND SHRI. LALIET KUMAR, JUDICIAL MEMBER I.T(TP).A No.1039 & 1078/Bang/2015 (Assessment Years : 2009-10 & 2010-11) Deputy Commissioner of Income-tax, Circle -11(1), Bengaluru .. Appellant vs. M/s. Adcock Ingram Ltd, 49C & D, Bommasandra Industrial Area, Anekal Taluk, Bengaluru 560 009 .. Respondent PAN : AAGCA4343M Assessee by : Shri. Vishnu Bagri, CA Revenue by : Shri. Harinder Kumar, CIT - DR Heard on : 12.12.2017 Pronounced on : 31.01.2018 O R D E R…

Com 210 (b) M/s Petrochem Middle East India Pvt. Ltd. v. DCIT-8(2), Mumbai (79 Taxmann.com 105) — Cited in 3 Judgments | BharatTax