Delhi in Schneider Electric India Ltd. v. CIT

171 Taxmann 177High Court2008#10511 most cited
10

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2025.

Sections most often in play

Section 10(2)(xv)Section 133(6)Section 139(8)Section 142(1)Section 143(2)Section 144BSection 37BA

Judgments citing Delhi in Schneider Electric India Ltd. v. CIT

RUPAL CHEMICALS,RATNAGIRI vs. ITO WARD 1, RATNAGIRI

In the result Appeal of the assessee is allowed for statistical purposes

ITA 2588/PUN/2025[2021-22]Status: DisposedITAT Pune16 Dec 2025AY 2021-22

Bench: Dr. Manish Borad & Shri Vinay Bhamoreआयकर अपीऱ सं./Ita No.2588/Pun/2025 नििाारण वर्ा / Assessment Year: 2021-2022 Vs Ito, Ward 1, Rupal Chemicals, D/13, Midc, Lote Ratnagiri Parashuram, Taluka Khed, District Ratnagiri-415722 Maharashtra Pan-Aabfr7940R Appellant Respondent

For Appellant: Shri Ramkrishna LingsurFor Respondent: Shri Ganesh B Budruk-
Section 133(6)Section 143Section 143(2)Section 144B

…आयकर अपीऱीय अधिकरण" बी "न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL "B" BENCH, PUNE BEFORE Dr. MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपीऱ सं./ITA No.2588/PUN/2025 नििाारण वर्ा / Assessment Year: 2021-2022 Vs ITO, Ward 1, Rupal Chemicals, D/13, MIDC, Lote Ratnagiri Parashuram, Taluka Khed, District Ratnagiri-415722 Maharashtra PAN-AABFR7940R Appellant Respondent Assessee by : Shri Ramkrishna Lingsur Revenue by : Shri Ganesh B Budruk- Addl. CIT Date of hearing : 16.12.2025 Date of : 13.03.2026 pronouncement आदेश/ORDER PER SHRI VINAY BHAMORE, J.M. : This appe…

RAGHULEELA BUILDERS PVT LTD,MUMBAI vs. DICT, CIRCLE-1(2), PUNE

Appeal is dismissed in above terms

ITA 1885/PUN/2019[2011-12]Status: DisposedITAT Pune07 Oct 2022AY 2011-12

Bench: Shri S. S. Godara & Shri G. D. Padmahshaliआयकर अपील सं. / Ita No.1885/Pun/2019 िनधा"रण वष" / Assessment Year: 2011-12 Raghuleela Builders Pvt. Vs. Dcit, Circle-1(2), Pune. Ltd., 1401, A-Wing, One Bkc, Plot C-66, G Block, Bandra Kurla Complex, Bandra East, Mumbai- 400051. Pan : Aadcr5942E Appellant Respondent Assessee By : None Revenue By : Shri M. G. Jasnani Date Of Hearing : 28.09.2022 Date Of Pronouncement : 07.10.2022 आदेश / Order Per S. S. Godara, Jm: This Assessee’S Appeal For Assessment Year 2011-12 Arises Against The Cit(A)-13, Pune’S Order Dated 22.07.2019 Passed In Case No. Pn/Cit(A)-13/Dcit Circle-1(2), Pune/623/2014-15/227, Involving Proceedings U/S 143(3) Of The Income Tax Act, 1961; In Short “The Act”. Case Called Twice. None Appears At Assessee’S Behest. The Very Factual Position Had Existed On 30.05.2022 & 21.07.2022 As Well. We Thus Proceed Ex-Parte Against The Assessee.

For Appellant: NoneFor Respondent: Shri M. G. Jasnani
Section 143(3)Section 37Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI S. S. GODARA, JUDICIAL MEMBER AND SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.1885/PUN/2019 िनधा"रण वष" / Assessment Year: 2011-12 Raghuleela Builders Pvt. Vs. DCIT, Circle-1(2), Pune. Ltd., 1401, A-Wing, One BKC, Plot C-66, G Block, Bandra Kurla Complex, Bandra East, Mumbai- 400051. PAN : AADCR5942E Appellant Respondent Assessee by : None Revenue by : Shri M. G. Jasnani Date of hearing : 28.09.2022 Date of pronouncement : 07.10.2022 आदेश / ORDER PER S. S. GODARA, JM: This assessee’s appeal for assessment year 2011-12 aris…

INDRANI PATNAIK,ROURKELA vs. DCIT, RORUKELA CIRCLE, ROURKELA

In the result, appeals of the revenue for assessment years 2012-13 &

ITA 393/CTK/2017[2012-13]Status: DisposedITAT Cuttack25 Aug 2020AY 2012-13

Bench: Shri Chandra Mohan Garg & Laxmi Prasad Sahu

For Appellant: Shri S.C.Bhadra, CAFor Respondent: Shri M.K.Gautam,, CIT DR

…IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER AND LAXMI PRASAD SAHU, ACCOUNTANT MEMBER ITA Nos.389 & 390/CTK/2017 Assessment Years : 2012-2013 & 2013-14 ACIT, Rourkela Circle, Vs. Smt. Indrani Patnaik A-6, Rourkela Commercial Estate, Civil Township, Rourkela PAN/GIR No.ACCPP 6164 E (Appellant) .. ( Respondent) ITA Nos.393 & 394/CTK/2017 Assessment Years : 2012-2013 & 2013-14 Smt. Indrani Patnaik A-6, Vs. ACIT, Rourkela Circle, Commercial Estate, Civil Rourkela Township, Rourkela PAN/GIR No.ACCPP 6164 E (Appellant) .. ( Respondent) Assessee by…

ACIT, RORUKELA CIRCLE, ROURKELA vs. INDRANI PATNAIK, ROURKELA

In the result, appeals of the revenue for assessment years 2012-13 &

ITA 389/CTK/2017[2012-13]Status: DisposedITAT Cuttack25 Aug 2020AY 2012-13

Bench: Shri Chandra Mohan Garg & Laxmi Prasad Sahu

For Appellant: Shri S.C.Bhadra, CAFor Respondent: Shri M.K.Gautam,, CIT DR

…IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER AND LAXMI PRASAD SAHU, ACCOUNTANT MEMBER ITA Nos.389 & 390/CTK/2017 Assessment Years : 2012-2013 & 2013-14 ACIT, Rourkela Circle, Vs. Smt. Indrani Patnaik A-6, Rourkela Commercial Estate, Civil Township, Rourkela PAN/GIR No.ACCPP 6164 E (Appellant) .. ( Respondent) ITA Nos.393 & 394/CTK/2017 Assessment Years : 2012-2013 & 2013-14 Smt. Indrani Patnaik A-6, Vs. ACIT, Rourkela Circle, Commercial Estate, Civil Rourkela Township, Rourkela PAN/GIR No.ACCPP 6164 E (Appellant) .. ( Respondent) Assessee by…

M/S. MAINAK NIRMAN PVT. LTD., ,SILIGURI vs. DCIT, CIRCLE - 2, SILIGURI , SILIGURI

In the result, the appeal of assessee is partly allowed

ITA 1618/KOL/2018[2012-13]Status: DisposedITAT Kolkata13 Mar 2019AY 2012-13

Bench: Shri A. T. Varkey, Jm]

…1 Mainak Nirman Pvt. Ltd., AY:2012-13 आयकर अपील"य अधीकरण, "यायपीठ – “A(SMC)” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “A(SMC)” BENCH: KOLKATA (सम") "ी ऐ. ट". वक", "यायीक सद"य ) [Before Shri A. T. Varkey, JM] I.T.A. No. 1618/Kol/2018 Assessment Year: 2012-13 M/s. Mainak Nirman Pvt. Ltd. Vs. Deputy Commissioner of Income-tax, (PAN: AAECM2342J) Circle-2, Siliguri Appellant Respondent Date of Hearing 29.01.2019 Date of Pronouncement 13.03.2019 For the Appellant Shri Ravi Tulsiyan, FCA For the Respondent Shri Nicholas Murmu, Addl. CIT, Sr. DR ORDER Per Shri A.T.Varkey, JM This appeal filed by the assessee a…

DEPUTY COMMISSIONER OF INCOME-TAX vs. ASSOCIATED DAIRY FAB PVT. LTD.,, JALGAON

In the result, appeal of assessee is partly allowed and appeal of Revenue is dismissed

ITA 211/PUN/2014[2009-10]Status: DisposedITAT Pune09 Feb 2018AY 2009-10

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita No.177/Pun/2014 यििाारण वषा / Assessment Year : 2009-10 Associated Dairy Fab Pvt. Ltd., B-5/1, Midc Area, Ajantha Road, अऩीऱाथी/Appellant Jalgaon – 425003 …. Pan: Aaeca3963F Vs. The Jt. Commissioner Of Income Tax, …. प्रत्यथी / Respondent Range – 2, Jalgaon

For Appellant: Shri Nikhil PathakFor Respondent: Shri Mukesh Jha
Section 143(3)(ii)Section 40A(3)

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “बी” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA No.177/PUN/2014 यििाारण वषा / Assessment Year : 2009-10 Associated Dairy Fab Pvt. Ltd., B-5/1, MIDC Area, Ajantha Road, अऩीऱाथी/Appellant Jalgaon – 425003 …. PAN: AAECA3963F Vs. The Jt. Commissioner of Income Tax, …. प्रत्यथी / Respondent Range – 2, Jalgaon आयकर अपीऱ सं. / ITA No.211/PUN/2014 यििाारण वषा / Assessment Year : 2009-10 The Jt. Commissioner of…

ASSOCIATED DAIRY FAB PVT. LTD.,,JALGAON vs. JOINT COMMISSIONER OF INCOME-TAX,,

In the result, appeal of assessee is partly allowed and appeal of Revenue is dismissed

ITA 177/PUN/2014[2009-10]Status: DisposedITAT Pune09 Feb 2018AY 2009-10

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita No.177/Pun/2014 यििाारण वषा / Assessment Year : 2009-10 Associated Dairy Fab Pvt. Ltd., B-5/1, Midc Area, Ajantha Road, अऩीऱाथी/Appellant Jalgaon – 425003 …. Pan: Aaeca3963F Vs. The Jt. Commissioner Of Income Tax, …. प्रत्यथी / Respondent Range – 2, Jalgaon

For Appellant: Shri Nikhil PathakFor Respondent: Shri Mukesh Jha
Section 143(3)(ii)Section 40A(3)

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “बी” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA No.177/PUN/2014 यििाारण वषा / Assessment Year : 2009-10 Associated Dairy Fab Pvt. Ltd., B-5/1, MIDC Area, Ajantha Road, अऩीऱाथी/Appellant Jalgaon – 425003 …. PAN: AAECA3963F Vs. The Jt. Commissioner of Income Tax, …. प्रत्यथी / Respondent Range – 2, Jalgaon आयकर अपीऱ सं. / ITA No.211/PUN/2014 यििाारण वषा / Assessment Year : 2009-10 The Jt. Commissioner of…

DY. CIT, CIRCLE-1, JALGAON vs. S.K. TRANSLINE PVT. LTD.,, JALGAON

In the result, the cross objections are partly allowed

ITA 903/PUN/2013[2009-10]Status: DisposedITAT Pune05 Jan 2018AY 2009-10

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri Sunil GanooFor Respondent: Shri Ajay Modi
Section 133ASection 154Section 40A(2)Section 40A(2)(b)

…आयकर अऩीऱीय अधधकरण “बी” न्यायऩीठ ऩुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE श्री डी. करुणाकरा राव, ऱेखा सदस्य, एवं श्री ववकास अवस्थी, न्याययक सदस्य के समक्ष । BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अऩीऱ सं. / ITA No. 903/PUN/2013 यनधाारण वषा / Assessment Year : 2009-10 The Dy. Commissioner of Income Tax, Circle – 1, Jalgaon .......अऩीऱाथी / Appellant बनाम / V/s. S.K. Transline Pvt. Ltd., 1st Floor, 17-19, Sureshdada Jain Complex, Ajantha Road, Jalgaon PAN : AAICS5895G ……प्रत्यथी / Respondent प्रत्याक्षेऩ सं. / CO No. 55/PUN/2014 यनधाारण वषा / Assessment Year :…

ACIT, NEW DELHI vs. M/S DLF LTD., NEW DELHI

ITA 3061/DEL/2011[2006-07]Status: DisposedITAT Delhi11 Mar 2016AY 2006-07

Bench: Shri A.T. Varkey & Shri Prashant Maharishi

Section 133ASection 142Section 143(2)Section 144Section 146Section 250

…Page 1 of 144 IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘B’: NEW DELHI) BEFORE SHRI A.T. VARKEY, JUDICIAL MEMBER and SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No.2677/Del./2011 (ASSESSMENT YEAR: 2006-07) M/s. DLF Limited vs. Addl.CIT, DLF Centre, 9th Floor, Sansad Range 10, New Delhi Marg, New Delhi – 110 001. (PAN AAACD3494N) Appellant Respondent ITA No.3061/Del./2011 (ASSESSMENT YEAR: 2006-07) Addl.CIT, vs. M/s. DLF Limited Range 10, DLF Centre, 9th Floor, New Delhi Sansad Marg, New Delhi – 110 001. (PAN AACD3494N Appellant Respondent Assesse by Shri R.S. Singhvi, Advocate Page 2 of 144 Revenue b…

DLF LTD.,NEW DELHI vs. ADDL. CIT, NEW DELHI

ITA 2677/DEL/2011[2006-07]Status: DisposedITAT Delhi11 Mar 2016AY 2006-07

Bench: Shri A.T. Varkey & Shri Prashant Maharishi

Section 133ASection 142Section 143(2)Section 144Section 146Section 250

…Page 1 of 144 IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘B’: NEW DELHI) BEFORE SHRI A.T. VARKEY, JUDICIAL MEMBER and SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No.2677/Del./2011 (ASSESSMENT YEAR: 2006-07) M/s. DLF Limited vs. Addl.CIT, DLF Centre, 9th Floor, Sansad Range 10, New Delhi Marg, New Delhi – 110 001. (PAN AAACD3494N) Appellant Respondent ITA No.3061/Del./2011 (ASSESSMENT YEAR: 2006-07) Addl.CIT, vs. M/s. DLF Limited Range 10, DLF Centre, 9th Floor, New Delhi Sansad Marg, New Delhi – 110 001. (PAN AACD3494N Appellant Respondent Assesse by Shri R.S. Singhvi, Advocate Page 2 of 144 Revenue b…