Commissioner of Income Tax v. Geoffrey Manners & Co., Ltd.

226 Taxmann 135Reported decision#23754 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2020.

Judgments citing Commissioner of Income Tax v. Geoffrey Manners & Co., Ltd.

Deputy Commissioner of Income-Tax, Circle - 6, Pune vs. Sulzer India Private Limited, Pune

In the result, the appeal of Revenue is partly allowed

ITA 1621/PUN/2017[2012-13]Status: DisposedITAT Pune02 Sept 2020AY 2012-13

Bench: Shri P.M. Jagtap(Kz) & Shri S.S. Viswanethra Raviआयकर अपील सं. / Ita No.1621/Pun/2017 "नधा"रण वष" / Assessment Year: 2012-13

For Appellant: Shri Ronak DesaiFor Respondent: Shri Aseem Sharma

Section 143(3)

…आयकर अपील"य अ"धकरण] पुणे "यायपीठ “बी” पुणे म" IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE (Through – VIRTUAL COURT) BEFORE SHRI P.M. JAGTAP, VICE PRESIDENT (KZ) AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA No.1621/PUN/2017 "नधा"रण वष" / Assessment Year: 2012-13 The Dy. Commissioner of Income Tax, ………. अपीलाथ" / Circle – 6, Pune. Appellant. बनाम v/s Sulzer India Pvt. Ltd., ………. ""यथ" / Gat No.304, At Post Kondhapuri, Respondent Off. Pune Nagar Road, Taluka Shirur, Pune – 412209. PAN : AAACS7876D. Assessee by : Shri Ronak Desai. Revenue by : Shri Aseem Sharma. : 27.08.2020…

Hdfc Securities Ltd, Mumbai vs. DCIT 4(1), Mumbai

In the result, appeal of the assessee is allowed in terms indicated hereinabove whereas appeal of the Revenue is dismissed

ITA 738/MUM/2016[2011-12]Status: DisposedITAT Mumbai16 Apr 2018AY 2011-12

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm M/S. Hdfc Securities Ltd., Vs. Dcit – 4(1) Office Floor 8 Mumbai I-Think Techno Campus Alpha Building, B Kanjurmarg (E) Mumbai – 400 042 Pan/Gir No.Aaach8215R Appellant) Respondent) .. Dcit – 4(1) (1) Vs. M/S. Hdfc Securities Ltd., Mumbai Office Floor 8 I-Think Techno Campus Alpha Building, B Kanjurmarg (E) Mumbai – 400 042 Pan/Gir No. Aaach8215R Appellant) Respondent) .. Assessee By Ms. Krupa R. Gandhi / Shri Vidhi Doshi Revenue By Shri Rajat Mittal

Section 133ASection 143(3)Section 194JSection 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “H ”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI SANDEEP GOSAIN, JM M/s. HDFC Securities Ltd., Vs. DCIT – 4(1) Office Floor 8 Mumbai I-Think Techno Campus Alpha Building, B Kanjurmarg (E) Mumbai – 400 042 PAN/GIR No.AAACH8215R Appellant) Respondent) .. DCIT – 4(1) (1) Vs. M/s. HDFC Securities Ltd., Mumbai Office Floor 8 I-Think Techno Campus Alpha Building, B Kanjurmarg (E) Mumbai – 400 042 PAN/GIR No. AAACH8215R Appellant) Respondent) .. Assessee by Ms. Krupa R. Gandhi / Shri Vidhi Doshi Revenue by Shri Rajat Mittal Date of Hearing 11/04/2018 Date of Pronouncement 16/…

Ranbaxy Laboratories Ltd., New Delhi vs. Addl. CIT, New Delhi

In the result, we direct the AO to reduce the book profit u/s 115JB of the Act by the amount of reversal of the provision of Rs

ITA 196/DEL/2013[2008-09]Status: DisposedITAT Delhi25 Apr 2016AY 2008-09

Bench: Sh. I. C.Sudhir Judicialmember & Sh. Prashant Maharishia.Y.: - 2008-09 Ranbaxy Laboratories Ltd. Vs Acit 12Th Floor, Devika Tower, Range -15 6, Nehru Place New Delhi New Delhi Pan No. Aaacr0127N (Appellant) (Respondent)

For Appellant: 1. Shri Ajay Vohra, Sr. AdvFor Respondent: Shri Amrendra Kumar, CIT, DR

Section 143Section 143(3)Section 92D

…Page 1 of 134 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I’, NEW DELHI BEFORE SH. I. C.SUDHIR JudicialMember AND SH. PRASHANT MAHARISHI, Accountant Member A.Y.: - 2008-09 Ranbaxy Laboratories Ltd. Vs ACIT 12th Floor, Devika Tower, Range -15 6, Nehru Place New Delhi New Delhi PAN No. AAACR0127N (APPELLANT) (RESPONDENT) Date of pronouncement 25/04/2016 Assessee by: 1. Shri Ajay Vohra, Sr. Adv. with Sh. Rohit Jain, Adv.and Ms. Deepanvee Rao,Adv. on corporate tax issues 2. Sh. Rahul Mitra, C.A. with Sh. Derendra Gulari, C.A and Sh. Vinay Verma, C.A. on transfer pricing issues Revenue by: Shri Amrendra Kumar…