Commissioner of Income-tax, Central Circle v. Novell Software Development (I) (P.) Lt

35 Taxmann.com 414High Court2013#24608 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2020 to 2020.

Judgments citing Commissioner of Income-tax, Central Circle v. Novell Software Development (I) (P.) Lt

The Commissioner of Income Tax vs. M/S Ge Medical Systems (I) (P) Ltd

In the result, we do not find any merit in this

ITA/410/2012HC Karnataka18 Nov 2020

Bench: ALOK ARADHE,H.T. NARENDRA PRASAD

Section 260Section 260A

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 18TH DAY OF NOVEMBER 2020 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE H.T.NARENDRA PRASAD I.T.A. NO.410 OF 2012 BETWEEN: 1. THE COMMISSIONER OF INCOME-TAX C.R. BUILDING, QUEENS ROAD BANGALORE. 2. THE DEPUTY COMMISSIONER OF INCOME-TAX CIRCLE-1(1), PUNE. 3. THE DY. COMMISSIONER OF INCOME-TAX CIRCLE-11(3), BANGALORE. ... APPELLANTS (BY SRI. K.V. ARAVIND, ADV.,) AND: M/S. GE MEDICAL SYSTEMS (I) (P) LTD., NO.122, (PART-1), EPIP WHITE FIELD ROAD, BANGALORE-560066. ... RESPONDENT (BY SRI. PERCY PARDIWAL…

Nokia India Pvt. Ltd., Gurgaon vs. Addl. CIT, New Delhi

In the result, appeal of the assessee for assessment year 2004 – 05 and 2005 – 06 are partly allowed

ITA 2161/DEL/2018[2005-06]Status: DisposedITAT Delhi26 Oct 2020AY 2005-06

Bench: Ms Sushma Chowla & Shri Prashant Maharishi

For Appellant: Shri Deepak Chopa, AdvFor Respondent: Shri Anupam Kant Garg, CIT DR
Section 143(3)Section 250

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “I-2”: NEW DELHI BEFORE MS SUSHMA CHOWLA, VICE PRESIDENT AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No. 2160 & 2161/Del/2018 (Assessment Year: 2004-05 & 2005-06) Nokia India Pvt. Ltd, Vs. Addl. CIT, TEC, Level 18, DLF Cyber City, Phase- New Delhi III, Building No. 5, Tower A, Gurgaon PAN: AAACN2170R (Appellant) (Respondent) Assessee by : Shri Deepak Chopa, Adv Shri Ankul Goyal, Adv Revenue by: Shri Anupam Kant Garg, CIT DR Date of Hearing 20/08/2020 Date of pronouncement 26/10/2020 O R D E R PER PRASHANT MAHARISHI, A. M. 1. These are 2 appeals filed by the asse…

Nokia India Pvt. Ltd., Gurgaon vs. Addl. CIT, New Delhi

In the result, appeal of the assessee for assessment year 2004 – 05 and 2005 – 06 are partly allowed

ITA 2160/DEL/2018[2004-05]Status: DisposedITAT Delhi26 Oct 2020AY 2004-05

Bench: Ms Sushma Chowla & Shri Prashant Maharishi

For Appellant: Shri Deepak Chopa, AdvFor Respondent: Shri Anupam Kant Garg, CIT DR
Section 143(3)Section 250

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “I-2”: NEW DELHI BEFORE MS SUSHMA CHOWLA, VICE PRESIDENT AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No. 2160 & 2161/Del/2018 (Assessment Year: 2004-05 & 2005-06) Nokia India Pvt. Ltd, Vs. Addl. CIT, TEC, Level 18, DLF Cyber City, Phase- New Delhi III, Building No. 5, Tower A, Gurgaon PAN: AAACN2170R (Appellant) (Respondent) Assessee by : Shri Deepak Chopa, Adv Shri Ankul Goyal, Adv Revenue by: Shri Anupam Kant Garg, CIT DR Date of Hearing 20/08/2020 Date of pronouncement 26/10/2020 O R D E R PER PRASHANT MAHARISHI, A. M. 1. These are 2 appeals filed by the asse…

Commissioner of Income-tax, Central Circle v. Novell Software Development (I) (P.) Lt (35 Taxmann.com 414) — Cited in 3 Judgments | BharatTax