DCIT v. Andaman Food Products Pvt Ltd.

18 ITR (Trib) 509Income Tax Appellate Tribunal2012#17038 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 358,334 Indian tax judgments — from 2017 to 2017.

Judgments citing DCIT v. Andaman Food Products Pvt Ltd.

Aban Offshore Limited, Chennai vs. DCIT, Chennai

In the result, the appeal of the assessee is partly

ITA 450/CHNY/2017[2012-13]Status: DisposedITAT Chennai19 Jun 2017AY 2012-13

Bench: Shri Chandra Poojari & Shri G. Pavan Kumar

For Appellant: Shri P. Murali Mohana Rao, CAFor Respondent: Shri Pathlavath Peerya, CIT
Section 14Section 143(3)Section 144C(5)Section 24Section 36(1)(iii)Section 48Section 92C

…आयकर अपील"य अ"धकरण, ‘डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, CHENNAI "ी चं" पूजार", लेखा सद"य एवं "ी जी. पवन कुमार, "या"यक सद"य के सम" BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI G. PAVAN KUMAR, JUDICIAL MEMBER आयकर अपील सं./ITA No. 450/Mds/2017 "नधा"रण वष" /Assessment Year : 2012-13 Aban Offshore Limited, The Deputy Commissioner of 113 Janpriya Crest, v. Income-tax, Pantheon Road, Corporate Circle-1(1), Egmore, Chennai 600 008. Chennai. PAN AAACA3012H (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर /Appellant by : Shri P. Murali Mohana Rao, CA ""यथ" क" ओर से/Res…

DCIT, Chennai vs. Ford India Pvt. Ltd., Kancheepuram

In the result, the appeal of the assessee for the assessment year 2012-13 is thus allowed

ITA 840/CHNY/2015[2012-13]Status: DisposedITAT Chennai31 Jan 2017AY 2012-13
Section 195Section 201(1)Section 9(1)(vii)

…I.T.A. Nos. 673, 840, 748 and 749 /Chny/2015 Assessment Years: 2011-12 and 2012-13 Page 1 of 55 IN THE INCOME TAX APPELLATE T RIBUNAL, CHENNAI D BENCH, CHENNAI [Coram: Pramod Kumar AM and G Pavan Kumar JM] I.T.A. Nos. 673 and 840 /Chny/2015 Assessment years: 2011-12 and 2012-13 Dy Commissioner of Income Tax LTU -II, Chennai ……………………..........Appellant Vs Ford India Limited ……………………......Respondent S P Koil Post, Chengalpattu 603 204 Kanchipuram [PAN: AAACM4454H] I.T.A. Nos. 748 and 749 /Chny/2015 Assessment years: 2011-12 and 2012-13 Ford India Limited ……………………..........Appellant S P Koil Post, Chengalpattu 603 2…

Ford India Private Limited, Kancheepuram vs. ITO, Chennai

In the result, the appeal of the assessee for the assessment year 2012-13 is thus allowed

ITA 749/CHNY/2015[2012-13]Status: DisposedITAT Chennai31 Jan 2017AY 2012-13
Section 195Section 201(1)Section 9(1)(vii)

…I.T.A. Nos. 673, 840, 748 and 749 /Chny/2015 Assessment Years: 2011-12 and 2012-13 Page 1 of 55 IN THE INCOME TAX APPELLATE T RIBUNAL, CHENNAI D BENCH, CHENNAI [Coram: Pramod Kumar AM and G Pavan Kumar JM] I.T.A. Nos. 673 and 840 /Chny/2015 Assessment years: 2011-12 and 2012-13 Dy Commissioner of Income Tax LTU -II, Chennai ……………………..........Appellant Vs Ford India Limited ……………………......Respondent S P Koil Post, Chengalpattu 603 204 Kanchipuram [PAN: AAACM4454H] I.T.A. Nos. 748 and 749 /Chny/2015 Assessment years: 2011-12 and 2012-13 Ford India Limited ……………………..........Appellant S P Koil Post, Chengalpattu 603 2…

Ford India Private Limited, Kancheepuram vs. ITO, Chennai

In the result, the appeal of the assessee for the assessment year 2012-13 is thus allowed

ITA 748/CHNY/2015[2011-12]Status: DisposedITAT Chennai31 Jan 2017AY 2011-12
Section 195Section 201(1)Section 9(1)(vii)

…I.T.A. Nos. 673, 840, 748 and 749 /Chny/2015 Assessment Years: 2011-12 and 2012-13 Page 1 of 55 IN THE INCOME TAX APPELLATE T RIBUNAL, CHENNAI D BENCH, CHENNAI [Coram: Pramod Kumar AM and G Pavan Kumar JM] I.T.A. Nos. 673 and 840 /Chny/2015 Assessment years: 2011-12 and 2012-13 Dy Commissioner of Income Tax LTU -II, Chennai ……………………..........Appellant Vs Ford India Limited ……………………......Respondent S P Koil Post, Chengalpattu 603 204 Kanchipuram [PAN: AAACM4454H] I.T.A. Nos. 748 and 749 /Chny/2015 Assessment years: 2011-12 and 2012-13 Ford India Limited ……………………..........Appellant S P Koil Post, Chengalpattu 603 2…

DCIT, Chennai vs. Ford India Pvt. Ltd., Kancheepuram

In the result, the appeal of the assessee for the assessment year 2012-13 is thus allowed

ITA 673/CHNY/2015[2011-12]Status: DisposedITAT Chennai31 Jan 2017AY 2011-12
Section 195Section 201(1)Section 9(1)(vii)

…I.T.A. Nos. 673, 840, 748 and 749 /Chny/2015 Assessment Years: 2011-12 and 2012-13 Page 1 of 55 IN THE INCOME TAX APPELLATE T RIBUNAL, CHENNAI D BENCH, CHENNAI [Coram: Pramod Kumar AM and G Pavan Kumar JM] I.T.A. Nos. 673 and 840 /Chny/2015 Assessment years: 2011-12 and 2012-13 Dy Commissioner of Income Tax LTU -II, Chennai ……………………..........Appellant Vs Ford India Limited ……………………......Respondent S P Koil Post, Chengalpattu 603 204 Kanchipuram [PAN: AAACM4454H] I.T.A. Nos. 748 and 749 /Chny/2015 Assessment years: 2011-12 and 2012-13 Ford India Limited ……………………..........Appellant S P Koil Post, Chengalpattu 603 2…

DCIT v. Andaman Food Products Pvt Ltd. (18 ITR (Trib) 509) — Cited in 5 Judgments | BharatTax