DIT (International Taxation) v. Mahindra & Mahindra Ltd.

225 Taxmann 306Reported decision#23742 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,254 Indian tax judgments — from 2019 to 2022.

Judgments citing DIT (International Taxation) v. Mahindra & Mahindra Ltd.

M/S Google India Private Limited, Bangalore vs. Dy. D.I.T., Bangalore

In the result, the appeals by the assessee are allowed

ITA 1512/BANG/2013[2008-09]Status: DisposedITAT Bangalore10 Aug 2022AY 2008-09

Bench: Shri George George K. & Ms. Padmavathy S

For Appellant: Shri Percy Pardiwala, Sr. AdvocateFor Respondent: Shri K V Aravind, Standing Counsel

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND Ms. PADMAVATHY S, ACCOUNTANT MEMBER IT(IT)A Nos.1511 & 1512/Bang/2013 Assessment years : 2007-08 & 2008-09 Google India Pvt. Ltd., Vs. The Deputy No.3, RMZ Infinity Tower-E, Commissioner of Income 4th Floor, Old Madras Rod, Tax [International Bangalore – 560 016. Taxation], PAN: AACCG 0527D Bangalore. APPELLANT RESPONDENT Appellant by : Shri Percy Pardiwala, Sr. Advocate, Shri Anmol Anand & Ms. Priya Tandon, Advocates & Shri Vinay Mangla, CA Respondent by : Shri K V Aravind, Standing Counsel. Date of h…

M/S Google India Private Limited, Bangalore vs. Dy. D.I.T., Bangalore

In the result, the appeals by the assessee are allowed

ITA 1511/BANG/2013[2007-08]Status: DisposedITAT Bangalore10 Aug 2022AY 2007-08

Bench: Shri George George K. & Ms. Padmavathy S

For Appellant: Shri Percy Pardiwala, Sr. AdvocateFor Respondent: Shri K V Aravind, Standing Counsel

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND Ms. PADMAVATHY S, ACCOUNTANT MEMBER IT(IT)A Nos.1511 & 1512/Bang/2013 Assessment years : 2007-08 & 2008-09 Google India Pvt. Ltd., Vs. The Deputy No.3, RMZ Infinity Tower-E, Commissioner of Income 4th Floor, Old Madras Rod, Tax [International Bangalore – 560 016. Taxation], PAN: AACCG 0527D Bangalore. APPELLANT RESPONDENT Appellant by : Shri Percy Pardiwala, Sr. Advocate, Shri Anmol Anand & Ms. Priya Tandon, Advocates & Shri Vinay Mangla, CA Respondent by : Shri K V Aravind, Standing Counsel. Date of h…

M/S. Aditya Birla Nuvo Ltd ( Earlier Known As Indian Rayon and Industries Ltd and Now Amalgamated With Grasim Industries Limited)), Mumbai vs. Income Tax Officer (International Taxation)-2(3)(2), Mumbai

In the result, Revenue’s appeal is dismissed

ITA 671/MUM/2018[2006-07]Status: DisposedITAT Mumbai30 Apr 2019AY 2006-07

Bench: Shri Saktijit Dey & Shri N.K. Pradhan

For Appellant: Shri Yogesh TharFor Respondent: Shri S.H. Usmani
Section 195(1)Section 195(2)Section 201Section 201(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI N.K. PRADHAN, ACCOUNTANT MEMBER ITA no.671/Mum./2018 (Assessment Year : 2006–07) M/s. Aditya Birla Nuvo Ltd. (Earlier known as Indian Rayon And Industries Ltd. and Now Amalgamated with Grasim Industries Ltd.) ……………. Appellant A–4, Aditya Birla Centre S.K. Ahire Marg, Worli Mumbai 400 030 PAN – AAACI1747H v/s Income Tax Officer (I.T) ……………. Respondent Ward–2(3)(2), Mumbai ITA no.836/Mum./2018 (Assessment Year : 2006–07) Income Tax Officer (I.T) ……………. Appellant Ward–2(3)(2), Mumbai v/s M/s. Aditya Birla Nuv…

DIT (International Taxation) v. Mahindra & Mahindra Ltd. (225 Taxmann 306) — Cited in 3 Judgments | BharatTax