DCIT v. Bata India Ltd.

69 Taxmann.com 120Income Tax Appellate Tribunal2016#12923 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 348,615 Indian tax judgments — from 2017 to 2023.

Judgments citing DCIT v. Bata India Ltd.

D.C.I.T, Circle-9(1), Kolkata vs. M/S Apollo Gleneagles Hospital, Kolkata

In the result, appeal of the Revenue for AY 2012-13 is dismissed

ITA 1639/KOL/2019[2013-14]Status: DisposedITAT Kolkata27 Apr 2023AY 2013-14

Bench: Shri Sanjay Garg, Hon’Ble & Shri Girish Agrawal, Hon’Ble

For Appellant: Ms. Vandana Bhandari, FCA and Shri SaibalFor Respondent: Shri G. Hukuga Sema, CIT, D/R
Section 143(3)Section 14A

…| आयकर अपील"य अ"धकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, KOLKATA BEFORE SHRI SANJAY GARG, HON’BLE JUDICIAL MEMBER & SHRI GIRISH AGRAWAL, HON’BLE ACCOUNTANT MEMBER I.T.A. No. 1501/Kol/2019 Assessment Year: 2012-13 & I.T.A. No. 1639/Kol/2019 Assessment Year: 2013-14 Deputy Commissioner of Apollo Gleneagles Hospital Limited Income Tax, Circle-9(1), Vs 58, Canal Circular Road Kolkata Kolkata - 700054 PAN: AAECA5407E अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Ms. Vandana Bhandari, FCA and Shri Saibal Mukherjee, A/R Revenue by : Shri G. Hukuga Sema, CIT, D/R सुनवाई क" तार"ख…

D.C.I.T, Circle-9(1), Kolkata vs. M/S Apollo Gleneagles Hospital, Kolkata

In the result, appeal of the Revenue for AY 2012-13 is dismissed

ITA 1501/KOL/2019[2012-13]Status: DisposedITAT Kolkata27 Apr 2023AY 2012-13

Bench: Shri Sanjay Garg, Hon’Ble & Shri Girish Agrawal, Hon’Ble

For Appellant: Ms. Vandana Bhandari, FCA and Shri SaibalFor Respondent: Shri G. Hukuga Sema, CIT, D/R
Section 143(3)Section 14A

…| आयकर अपील"य अ"धकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, KOLKATA BEFORE SHRI SANJAY GARG, HON’BLE JUDICIAL MEMBER & SHRI GIRISH AGRAWAL, HON’BLE ACCOUNTANT MEMBER I.T.A. No. 1501/Kol/2019 Assessment Year: 2012-13 & I.T.A. No. 1639/Kol/2019 Assessment Year: 2013-14 Deputy Commissioner of Apollo Gleneagles Hospital Limited Income Tax, Circle-9(1), Vs 58, Canal Circular Road Kolkata Kolkata - 700054 PAN: AAECA5407E अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Ms. Vandana Bhandari, FCA and Shri Saibal Mukherjee, A/R Revenue by : Shri G. Hukuga Sema, CIT, D/R सुनवाई क" तार"ख…

M/S. Philips India Limited (Formerly Philips Electronics India Litd.), Kolkata vs. ACIT, Circle - 12(2), Kolkata

In the result, the appeal of the assessee is allowed as per the discussion made

ITA 2600/KOL/2018[2014-15]Status: DisposedITAT Kolkata15 May 2019AY 2014-15

Bench: Shri S. S. Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.2600/Kol/2018 ("नधा"रणवष" / Assessment Year:2014-15) M/S Philips India Ltd. Vs. Acit, Circle-12(2), Kolkata

For Appellant: Shri P. J. Pardiwala, Sr. Advocate, Mr. Ketan V. Ved& Ms. PurbaFor Respondent: Dr. P. K. Srihari, CIT DR
Section 143(3)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH KOLKATA BEFORE SHRI S. S. GODARA, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.2600/Kol/2018 ("नधा"रणवष" / Assessment Year:2014-15) M/s Philips India Ltd. Vs. ACIT, Circle-12(2), Kolkata 3rd Floor, Tower-A, DLF Park, 08, Block-AF, Major Arterial Road, New Town (Rajarhat), Kolkata-700156. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AABCP 9487 A (Assessee) .. (Revenue) आयकरअपीलसं./SA No.13/Kol/2019 A/O of ITA No.2600/Kol/2018 ("नधा"रणवष" / Assessment Year:2014-15) M/s Philips India Ltd. Vs. ACIT, Circle-12(2), Kolkata 3rd Floor, Tower-A, DLF Park, 08, Block-AF, Major Arteri…

M/S Ther Structural Waterproofing Company Private Limited, Mumbai vs. ACIT, Circle-10(2), Kol, Kolkata

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

ITA 112/KOL/2017[2012-13]Status: DisposedITAT Kolkata04 May 2018AY 2012-13

Bench: Shri A. T. Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.112/Kol/2017 ("नधा"रणवष" / Assessment Year: 2012-13) Chryso India Private Vs. A.C.I.T, Circle-10(2), Kolkata Limited (Formerly Known As ‘The Structural Waterproofing Company Private Limited’) Plot No.D-30/7, Ttc Industrial Area, Aayakar Bhavan, P-7, Chowringhee M.I.D.C, Turbhe, Navi Square, Kolkata – 700 069. Mumbai-400 705 (Maharashtra) "थायीलेखासं./जीआइआरसं./Pan/Gir No. :Aabct 0878 M (Appellant) .. (Respondent)

For Appellant: Shri Akhilesh Gupta, ARFor Respondent: Shri G. Mallikarjuna, CIT, DR
Section 143(3)Section 144CSection 271(1)(c)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH KOLKATA BEFORE SHRI A. T. VARKEY, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.112/Kol/2017 ("नधा"रणवष" / Assessment Year: 2012-13) Chryso India Private Vs. A.C.I.T, Circle-10(2), Kolkata Limited (formerly known as ‘The structural Waterproofing Company Private Limited’) Plot No.D-30/7, TTC Industrial Area, Aayakar Bhavan, P-7, Chowringhee M.I.D.C, Turbhe, Navi Square, Kolkata – 700 069. Mumbai-400 705 (Maharashtra) "थायीलेखासं./जीआइआरसं./PAN/GIR No. :AABCT 0878 M (Appellant) .. (Respondent) Appellant by :Shri Akhilesh Gupta, AR Respondent by :Shri G. Mallikarjuna, CIT…

M/S. Philips India Limited (Formerly Philips Electronics India Litd.), Kolkata vs. ACIT, Circle - 12(2), Kolkata

In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 2489/KOL/2017[2013-14]Status: DisposedITAT Kolkata04 Apr 2018AY 2013-14

Bench: Hon’Ble Shri A.T.Varkey, Jm & Hon’Ble Shri M.Balaganesh, Am ] I.T.A No. 2489/Kol/2017 Assessment Year : 2013-14 M/S Philips India Ltd. -Vs- Acit, Circle-12(2), Kolkata (Formerly Philips Electronics India Ltd.) [Pan: Aabcp 9487 A] (Appellant) (Respondent)

For Appellant: Shri Arvind Sonde, AdvocateFor Respondent: Shri G. Mallikarjuna, CIT DR
Section 143(3)Section 92CSection 92D(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Shri A.T.Varkey, JM & Hon’ble Shri M.Balaganesh, AM ] I.T.A No. 2489/Kol/2017 Assessment Year : 2013-14 M/s Philips India Ltd. -vs- ACIT, Circle-12(2), Kolkata (formerly Philips Electronics India Ltd.) [PAN: AABCP 9487 A] (Appellant) (Respondent) For the Appellant : Shri Arvind Sonde, Advocate For the Revenue : Shri G. Mallikarjuna, CIT DR Date of Hearing : 19.03.2018 Date of Pronouncement : 04.04.2018 ORDER Per M.Balaganesh, AM 1. This appeal filed by the assessee against the assessment order of the ACIT Circle-12(2), Kolkata,…

M/S Phillips India Limited, Kolkata vs. ACIT, Cir-12(2), Kolkata

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 612/KOL/2017[2012-13]Status: DisposedITAT Kolkata07 Feb 2018AY 2012-13

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Hon’Ble Shri M.Balaganesh, Am ] I.T.A No. 612/Kol/2017 Assessment Year : 2012-13 M/S Philips India Ltd. -Vs- Acit, Circle-12(2), Kolkata (Formerly Philips Electronics India Ltd.) [Pan: Aabcp 9487 A] (Appellant) (Respondent)

For Appellant: Shri Arvind Sonde, AdvocateFor Respondent: Shri G. Mallikarjuna, CIT DR
Section 143(3)Section 92CSection 92D(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Shri N.V.Vasudevan, JM & Hon’ble Shri M.Balaganesh, AM ] I.T.A No. 612/Kol/2017 Assessment Year : 2012-13 M/s Philips India Ltd. -vs- ACIT, Circle-12(2), Kolkata (formerly Philips Electronics India Ltd.) [PAN: AABCP 9487 A] (Appellant) (Respondent) For the Appellant : Shri Arvind Sonde, Advocate Shri Ketan Kr. Ved, Advocate Shri H.P. Srivastava, AR For the Revenue : Shri G. Mallikarjuna, CIT DR Date of Hearing : 29.01.2018 Date of Pronouncement : 07.02.2018 ORDER Per M.Balaganesh, AM 1. This appeal filed by the assessee agains…

DCIT, Cir-12(2), Kolkata vs. M/S Philips India Ltd., Kolkata

ITA 863/KOL/2016[2011-2012]Status: DisposedITAT Kolkata15 Dec 2017AY 2011-2012

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmed

Section 143(3)Section 144CSection 144C(5)Section 92C

…आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri N.V.Vasudevan, Judicial Member and Shri Waseem Ahmed, Accountant Member ITA No.863 & 539/Kol/2016 Assessment Year :2011-12 DCIT, Circle-12(2), P-7, V/s. M/s Philips India Ltd. Chowringhee Square 7, Justice Aayakar Bhawan, 6th Chandramadhab Floor, Kolkata-69 Road, Bhawanipur, Kolkta-20 M/s Philips India Ltd V/s. (formerly Philips DCIT, Circle-12(2), Electronics India Ltd) Aayakar Bhawan, P- 7, Justice Chandra 7, Chowringhee Madhab Road,Kolkata-20 Square, Kolkata-69 [PAN No.AABCP 9487 A] .. अपीलाथ…

M/S Philips India Ltd., Kolkata vs. DCIT, Cir-12(2), Kolkata

ITA 539/KOL/2016[2011-2012]Status: DisposedITAT Kolkata15 Dec 2017AY 2011-2012

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmed

Section 143(3)Section 144CSection 144C(5)Section 92C

…आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri N.V.Vasudevan, Judicial Member and Shri Waseem Ahmed, Accountant Member ITA No.863 & 539/Kol/2016 Assessment Year :2011-12 DCIT, Circle-12(2), P-7, V/s. M/s Philips India Ltd. Chowringhee Square 7, Justice Aayakar Bhawan, 6th Chandramadhab Floor, Kolkata-69 Road, Bhawanipur, Kolkta-20 M/s Philips India Ltd V/s. (formerly Philips DCIT, Circle-12(2), Electronics India Ltd) Aayakar Bhawan, P- 7, Justice Chandra 7, Chowringhee Madhab Road,Kolkata-20 Square, Kolkata-69 [PAN No.AABCP 9487 A] .. अपीलाथ…

DCIT v. Bata India Ltd. (69 Taxmann.com 120) — Cited in 8 Judgments | BharatTax