Director Of Income-tax (International Taxation) v. Balaji Shipping U.K Ltd.

Hapag Liyod Aktiengesellschaft, Mumbai vs. The Deputy Commissioner of Income Tax -2(2)(2), Mumbai

In the result, the appeal is accordingly allowed for statistical purposes in the above terms

Bench: Ms. Padmavathy S & Shri Raj Kumar Chauhanhapag-Llyod Aktiengesellschaft Vs. The Deputy Commissioner Of C/O Hapag-Lloyd India Pvt. Ltd, Income Tax International Tax 501 Satellite Gazebo, B Wing, 5Th Circle-2(2)(2) Floor, Guru Hargovindji Marg, Room No.1606, 16Th Floor, Air Andheri East, Mumbai-400993 India Building, Nariman Point, Pan – Aaach0979G Mumbai-400021 (Appellant) (Respondent)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “I”, MUMBAI BEFORE MS. PADMAVATHY S, ACCOUNTANT MEMBER AND SHRI RAJ KUMAR CHAUHAN, JUDICIAL MEMBER Hapag-Llyod Aktiengesellschaft Vs. The Deputy Commissioner of C/o Hapag-Lloyd India Pvt. Ltd, Income Tax International Tax 501 Satellite Gazebo, B Wing, 5th Circle-2(2)(2) Floor, Guru Hargovindji Marg, Room No.1606, 16th Floor, Air Andheri East, Mumbai-400993 India Building, Nariman Point, PAN – AAACH0979G Mumbai-400021 (Appellant) (Respondent) Assessee Represented by : Shri Bhupal Rapelli / Shri Niranjan Govindekar, Ld. ARs. Department Represented by : Shri Satya…

Hapag-Llyod Aktiengesellschaft, Mumbai vs. DCIT-International Taxation-2(2)(2), Mumbai

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

Bench: Shri Prashant Maharishi & Shri Sandeep Singh Karhail

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA no.4535/Mum./2023 (Assessment Year : 2021–22) Hapag-Llyod Aktiengesellschaft C/o Hapag-Lloyd India Pvt. Ltd, 501 Satellite Gazebo, B Wing, ……………. Appellant 5th Floor, Guru Hargovindji Marg, Andheri East, Mumbai-400993 PAN – AAACH0979G v/s The Deputy Commissioner of Income Tax International Tax Circle-2(2)(2) Room No.1606, 16th Floor, Air India ……………. Respondent Building, Nariman Point, Mumbai-400021 Assessee by :Shri Niranjan Govindekar Ms Deepika Dingreja…

Hapag-Lloyd Aktiengesellschaft, Mumbai vs. The DCIT 2(2) (2), Mumbai

In the result, appeal filed by the assessee is allowed as per above directions

Bench: Shri Amit Shukla, Hon'Ble & Shri S. Rifaur Rahman, Hon'Blehapag-Llyod Aktiengesellschaft V. Dcit – 2(2)(2) C/O Hapag-Lloyd India Pvt. Ltd., Air India Building 501, Satellite Gazebo, B-Wing Nariman Point 5Th Floor, Curu Hargovindji Marg Mumbai – 400 021 Andheri (E), Mumbai - 400093 Pan: Aaach0979G (Appellant) (Respondent) Assessee By : Shri Ketan Ved Department By : Ms. Bharati Singh

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER Hapag-Llyod Aktiengesellschaft v. DCIT – 2(2)(2) C/o Hapag-Lloyd India Pvt. Ltd., Air India Building 501, Satellite Gazebo, B-Wing Nariman Point 5th Floor, Curu Hargovindji Marg Mumbai – 400 021 Andheri (E), Mumbai - 400093 PAN: AAACH0979G (Appellant) (Respondent) Assessee by : Shri Ketan Ved Department by : Ms. Bharati Singh Date of Hearing : 27.07.2022 Date of Pronouncement : 28.07.2022 O R D E R PER S. RIFAUR RAHMAN (AM) 1. This appeal is filed by the a…

Hapag-Lloyd Ag, Mumbai vs. Dy CIT (International Taxation)-2(2)(2), Mumbai

The appeal of the assessee is allowed with above directions

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm Hapag-Lloyd Ag The Dy. Commissioner Of C/O Hapag-Lloyd India Pvt. Income-Tax (International Ltd. Taxation), Range -2(2)(2), Room No. 1606, 16 Th Floor, 403 & 404, Satellite Gazebo, Vs. A Wing, 4Th Floor, Guru Air India Building, Nariman Hargoindji Marg, Andheri Point, Mumbai-400 021 (East), Mumbai-400 093 Appellant .. Respondent Pan No. Aacfe7262L Assessee By : Shri Nishant Thakkar Ms. Jasmin Amalsadvala, Advocates, Revenue By : Shri Milind Chavan, Dr

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM And SHRI PAVAN KUMAR GADALE, JM Hapag-Lloyd AG The Dy. Commissioner of C/o Hapag-Lloyd India Pvt. Income-tax (International Ltd. Taxation), Range -2(2)(2), room No. 1606, 16 th floor, 403 & 404, Satellite Gazebo, Vs. A Wing, 4th Floor, Guru Air India Building, Nariman Hargoindji Marg, Andheri Point, Mumbai-400 021 (East), Mumbai-400 093 Appellant .. Respondent PAN No. AACFE7262L Assessee by : Shri Nishant Thakkar Ms. Jasmin Amalsadvala, Advocates, Revenue by : Shri Milind Chavan, DR Date of hearing : 08.12.2021 Date of Pron…

Hapag Lloyd Ag, Mumbai vs. DCIT (It) Range-2 (2) (2), Mumbai

Appeal are disposed off in the same terms

Bench: Shri Pramod Kumar & Shri Ravish Soodita No. 218/Mum/2020 (Assessment Year: 2016-17)

…ITA No. 5898/Mum/2019 & 1 ITA No.218/Mum/2020 AY.2016-17 Hapag Lloyd AG Vs. DCIT (IT) Range-2(2)(2) IN THE INCOME TAX APPELLATE TRIBUNAL “I” Bench, Mumbai Before Shri Pramod Kumar, Vice President and Shri Ravish Sood, Judicial Member ITA No. 218/Mum/2020 (Assessment Year: 2016-17) Hapag Lloyd AG Deputy Commissioner of Income-tax C/o Hapag Lloyd India Pvt. Ltd. (Internatioal Taxation), Range-2(2)(2) 403 & 404, Satellite Gazebo, A Wing, Room No. 1606, 16th Floor, Vs. 4th Floor, Guru Hargovindiji Marg, Air India Building, Nariman Point, Andheri (East), Mumbai – 400 093 Mumbai – 400 021 PAN – AAACH0979G (App…

Hapag - Lloyd Ag, Mumbai vs. DCIT (It), RG- 2(2)(2), Mumbai

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

…ITA No. 4939/Mum/2018 Assessment year: 2015-16 Page 1 of 5 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI‘I’ BENCH, MUMBAI [Coram: Pramod Kumar (Vice President) And Saktijit Dey (Judicial Member) Assessment year: 2015-16 Hapag-Llyod AG ………………… Appellant C/o Hapg0Llyod India Pvt. Ltd., 1121 & 1122 Solitaire Corporate Park Building No-11, 2nd Floor, Chakala, Andheri (E), Mumbai 400093 [PAN:AAACH0979G] Vs Deputy Commissioner of Income Tax (IT) …………………Respondent Range 2(2)(2), Mumbai Appearances by Nishant Thakkar and Jasmin Amalsadvala for the appellant S. Anbuselvam for the respondent September 18th, 2019 Date of…

Hapag-Lloyd Ag, Mumbai vs. DCIT (It) RG 2(2)(2), Mumbai

The appeal is dismissed

Bench: Shri B.R Baskaran, Am & Shri Ravish Sood, Jm आयकर अपील सं./ I.T.A. No. 1441/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2013-14) Hapag –Lloyd Ag Dcit (It), 2(2)(2), Room No. 1722, 17Th Floor, Air Ndia 1121 & 1122, बिधम/ Building, Nariman Point, Solitaire Corporate Park; Vs. Mumbai – 400 021. Building No. 11, 2Nd Floor, Chakala, Andheri (East), Mumbai – 400 093 स्थामीरेखासं./ जीआइआयसं./ Pan/Gir No. Aafcp5834R (अपीलाथी/Appellant) (प्रत्यथी / Respondent :

…Hapag-Lloyd AG Vs. DCIT(IT), Mumbai – ITA NO. 1441/Mum/2017 1 A.Y. 2013-14 IN THE INCOME TAX APPELLATE TRIBUNAL ‘L’ BENCH, MUMBAI BEFORE SHRI B.R BASKARAN, AM AND SHRI RAVISH SOOD, JM आयकर अपील सं./ I.T.A. No. 1441/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2013-14) Hapag –Lloyd AG DCIT (IT), 2(2)(2), Room No. 1722, 17th Floor, Air ndia 1121 & 1122, बिधम/ Building, Nariman Point, Solitaire Corporate Park; Vs. Mumbai – 400 021. Building No. 11, 2nd Floor, Chakala, Andheri (East), Mumbai – 400 093 स्थामीरेखासं./ जीआइआयसं./ PAN/GIR No. AAFCP5834R (अपीलाथी/Appellant) (प्रत्यथी / Respondent : अपीलाथी की ओर से/Appel…