DCIT v. YKK India P. Ltd.

160 ITD 162Income Tax Appellate Tribunal2016#22886 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2017.

Judgments citing DCIT v. YKK India P. Ltd.

M/S. Nortel Networks India International Inc., Gurgaon vs. DDIT, New Delhi

ITA 1087/DEL/2014[2010-11]Status: DisposedITAT Delhi26 Sept 2017AY 2010-11

Bench: Sh. N.K.Saini & Sh.K.N.Charry

Section 143(3)

…fidavit has been filed to support the contents of the condonation Application. Reliance is placed on a decision of the Delhi Tribunal ITA Nos. 3313 to 3315/Del/2012 & 1087/Del/2014 C.O.Nos.-21 to 24/Del/2017 in the case of DCIT v. YKK India P. Ltd. [(2016) 160 ITD 162 (Delhi)] wherein the department filed cross appeal after a delay of 7 years, it was held as under : “There is at best an indication that the appeal is filed now because of the possibility of damage to the revenue's cause in the other assessment years, but then such a factor, in our considered view, cannot be reason enough to condone the delay.…

M/S Nortal Networks India International Inc., Gurgaon vs. ADIT, New Delhi

ITA 3315/DEL/2012[2009-10]Status: DisposedITAT Delhi26 Sept 2017AY 2009-10

Bench: Sh. N.K.Saini & Sh.K.N.Charry

Section 143(3)

…fidavit has been filed to support the contents of the condonation Application. Reliance is placed on a decision of the Delhi Tribunal ITA Nos. 3313 to 3315/Del/2012 & 1087/Del/2014 C.O.Nos.-21 to 24/Del/2017 in the case of DCIT v. YKK India P. Ltd. [(2016) 160 ITD 162 (Delhi)] wherein the department filed cross appeal after a delay of 7 years, it was held as under : “There is at best an indication that the appeal is filed now because of the possibility of damage to the revenue's cause in the other assessment years, but then such a factor, in our considered view, cannot be reason enough to condone the delay.…

M/S Nortal Networks India International Inc., Gurgaon vs. ADIT, New Delhi

ITA 3313/DEL/2012[2006-07]Status: DisposedITAT Delhi26 Sept 2017AY 2006-07

Bench: Sh. N.K.Saini & Sh.K.N.Charry

Section 143(3)

…fidavit has been filed to support the contents of the condonation Application. Reliance is placed on a decision of the Delhi Tribunal ITA Nos. 3313 to 3315/Del/2012 & 1087/Del/2014 C.O.Nos.-21 to 24/Del/2017 in the case of DCIT v. YKK India P. Ltd. [(2016) 160 ITD 162 (Delhi)] wherein the department filed cross appeal after a delay of 7 years, it was held as under : “There is at best an indication that the appeal is filed now because of the possibility of damage to the revenue's cause in the other assessment years, but then such a factor, in our considered view, cannot be reason enough to condone the delay.…

DCIT v. YKK India P. Ltd. (160 ITD 162) — Cited in 3 Judgments | BharatTax