DCIT v. Dishman Pharmaceuticals & Chemicals Ltd.

THE DCIT, CIRCLE-1(1)(1), VADODARA vs. GULBRANDSEN CHEMICALS PVT. LTD, VADODARA

In the result, the appeal filed by the revenue is hereby dismissed

Bench: Shri Mahavir Prasad & Shri Waseem Ahmedआयकर अपील सं./Ita No. 559/Ahd/2020 िनधा"रण वष"/Asstt. Years: 2011-12 D.C.I.T., Gulbrandsen Chemicals Pvt. Ltd, Circle-1(1)(1), Vs. On Coastal Highway, Vadodara. Mujpur, Tal. Padra, Vadodara.

…not really decisive. We, therefore, reject this plea of the revenue authorities as well. 17. As we do so, we may also add that one of the decisions relied upon by the assessee was in the case of DCIT vs Dishman Pharmaceuticals & Chemicals Ltd and vice versa [(45 SOT 37 (2011)]. While dealing with a subsequent year's appeal, for the assessment year 2010-1.1, and reiterating the stand earlier taken by the Tribunal vide order dated 31st December 2018, the Tribunal has, inter alia, observed as follows: ................ the nature of trade relationship in the sense of its impact on the functions, asset and risks assum…

GULBRANDSEN CHEMICALS PRIVATE LIMITED,,BARODA vs. THE DY.CIT.,CIRCLE-1(1),, BARODA

In the result, the appeal is allowed in the terms indicated above

…ITA No.: 2276/Ahd/2013 Assessment year: 2008-09 Page 1 of 11 IN THE INCOME TAX APPELLATE TRIBUNAL, AHMEDABAD D BENCH, AHMEDABAD [Coram: Pramod Kumar VP and Mahavir Prasad JM] ITA No.: 2276/Ahd/ 2013 Assessment year: 2008-09 Gulbrandsen Chemicals Pvt Ltd ……………………..Appellant On Coastal Highway, PO Mujpur Tal Padra Vadodara 391 440 [PAN: AABCG 0812 A] Vs Deputy Commissioner of Income Tax Circle 1(1), Vadodara ……………..…........Respondent Appearances by S N Soparkar, Sharad Jain, Bandish Soparkar and Parin Shah for the assessee V K Singh, Subhash Bains and MSA Khan for the revenue Date of concluding the hearing : N…

GULBRANDSEN CHEMICALS PVT.LTD.,BARODA vs. THE DY.CIT.,CIRCLE-1(1),, BARODA

Appeal of the assessee is allowed, the appeal of the revenue is dismissed

…ot really decisive. We, therefore, reject this plea of the revenue authorities as well. 17. As we do so, we may also add that one of the decisions relied upon by the assessee was in the case of DCIT Vs Dishman Pharmaceuticals & Chemicals Ltd and vice versa [(45 SOT 37 (2011)]. While dealing with a subsequent year’s appeal, for the assessment year ITA No.: 874 and 760/Ahd/2012 Assessment years: 2007-08 Page 15 of 21 2010-11, and reiterating the stand earlier taken by the Tribunal, vide order dated 31st December 2018, the Tribunal has, inter alia, observed as follows ………… the nature of trade relationship in the…

THE DCIT, CIRCLE-1(1),, BARODA vs. GULBRANDSEN CHEMICALS PVT.LTD.,, BARODA

Appeal of the assessee is allowed, the appeal of the revenue is dismissed

…ot really decisive. We, therefore, reject this plea of the revenue authorities as well. 17. As we do so, we may also add that one of the decisions relied upon by the assessee was in the case of DCIT Vs Dishman Pharmaceuticals & Chemicals Ltd and vice versa [(45 SOT 37 (2011)]. While dealing with a subsequent year’s appeal, for the assessment year ITA No.: 874 and 760/Ahd/2012 Assessment years: 2007-08 Page 15 of 21 2010-11, and reiterating the stand earlier taken by the Tribunal, vide order dated 31st December 2018, the Tribunal has, inter alia, observed as follows ………… the nature of trade relationship in the…