DIT(lnternational Taxation) v. Maersk Co. Ltd.

198 Taxmann 518High Court#19690 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 357,073 Indian tax judgments — from 2016 to 2017.

Judgments citing DIT(lnternational Taxation) v. Maersk Co. Ltd.

ADIT(It)-3(1), Kolkata vs. White Industries Australia Ltd., Kolkata

In the result the appeals by the Assessee are dismissed, while the appeal by the Revenue is partly allowed

ITA 507/KOL/2010[1992-93]Status: DisposedITAT Kolkata05 Apr 2017AY 1992-93

Bench: Hon'Ble Sri N.V.Vasudevan, Jm & Hon'Ble Sri M.Balaganesh, Am] Assessment Year : 1992-93

For Appellant: NoneFor Respondent: Shri.N.B.Som, Addl.CIT, Sr.DR
Section 115ASection 142(1)Section 143(3)Section 147Section 148Section 253

…ITA No.507,477&478/Kol/2010-M/s. White Inds. Australia Ltd. A.Y.1992-93 1 IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH "C", KOLKATA [Before Hon'ble Sri N.V.Vasudevan, JM & Hon'ble Sri M.Balaganesh, AM] Assessment Year : 1992-93 A.D.I.T., (International Taxation)-3(1) -vs M/s. White Industries Australia.Ltd., Kolkata Kolkata (PAN AAACW 2447 C) (Appellant) (Respondent) ITA Nos.477 & 478/Kol/2010 Assessment Year : 1992-93 M/s. White Industries Australia.Ltd., A.D.I.T., (International Taxation)-3(1) Kolkata Kolkata (PAN AAACW 2447 C) (Appellant) (Respondent) For the Department: Shri.N.B.Som, Addl.CIT, Sr.DR For…

M/S. White Industries Australia Ltd., Kolkata vs. Asst. DIT, International Taxation - 3(1), Kolkata

In the result the appeals by the Assessee are dismissed, while the appeal by the Revenue is partly allowed

ITA 477/KOL/2010[1992-93]Status: DisposedITAT Kolkata05 Apr 2017AY 1992-93

Bench: Hon'Ble Sri N.V.Vasudevan, Jm & Hon'Ble Sri M.Balaganesh, Am] Assessment Year : 1992-93

For Appellant: NoneFor Respondent: Shri.N.B.Som, Addl.CIT, Sr.DR
Section 115ASection 142(1)Section 143(3)Section 147Section 148Section 253

…ITA No.507,477&478/Kol/2010-M/s. White Inds. Australia Ltd. A.Y.1992-93 1 IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH "C", KOLKATA [Before Hon'ble Sri N.V.Vasudevan, JM & Hon'ble Sri M.Balaganesh, AM] Assessment Year : 1992-93 A.D.I.T., (International Taxation)-3(1) -vs M/s. White Industries Australia.Ltd., Kolkata Kolkata (PAN AAACW 2447 C) (Appellant) (Respondent) ITA Nos.477 & 478/Kol/2010 Assessment Year : 1992-93 M/s. White Industries Australia.Ltd., A.D.I.T., (International Taxation)-3(1) Kolkata Kolkata (PAN AAACW 2447 C) (Appellant) (Respondent) For the Department: Shri.N.B.Som, Addl.CIT, Sr.DR For…

Gifford & Partners Ltd.(Since Merged With Gifford LLP), Kolkata vs. ADIT (International Taxation) - 1(1), Kolkata

In the result ITA No.1489/Kol/11 is partly allowed

ITA 1489/KOL/2011[2005-06]Status: DisposedITAT Kolkata06 Apr 2016AY 2005-06

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Shri Waseem Ahmed, Am] Assessment Year : 2007-08

For Appellant: Shri S.K.Agarwal, FCAFor Respondent: Shri G.Mallikarjuna, CIT (DR)
Section 143(3)Section 144C

…IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “C”, KOLKATA [Before Hon’ble Shri N.V.Vasudevan, JM & Shri Waseem Ahmed, AM] Assessment Year : 2007-08 Gifford and Partners Ltd. -versus- Deputy Director of International (Since merged with Taxation (1), Kolkata Gifford LLP),Kolkata (PAN:AACCG2101R) (APPELLANT ) (RESPONDENT) Assessment Year : 2005-06 Gifford and Partners Ltd. -versus- Assistant Director of International (Since merged with Taxation -1(1),Kolkata Gifford LLP),Kolkata (PAN:AACCG2101R) (APPELLANT ) (RESPONDENT) For the Appellant : Shri S.K.Agarwal, FCA For the Respondent : Shri G.Mallikarjuna, CIT…

Gifford & Partners Ltd.(Since Merged With Gifford LLP), Kolkata vs. DDIT, International Taxation - 1(1), Kolkata

In the result ITA No.1489/Kol/11 is partly allowed

ITA 2082/KOL/2010[2007-08]Status: DisposedITAT Kolkata06 Apr 2016AY 2007-08

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Shri Waseem Ahmed, Am] Assessment Year : 2007-08

For Appellant: Shri S.K.Agarwal, FCAFor Respondent: Shri G.Mallikarjuna, CIT (DR)
Section 143(3)Section 144C

…IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “C”, KOLKATA [Before Hon’ble Shri N.V.Vasudevan, JM & Shri Waseem Ahmed, AM] Assessment Year : 2007-08 Gifford and Partners Ltd. -versus- Deputy Director of International (Since merged with Taxation (1), Kolkata Gifford LLP),Kolkata (PAN:AACCG2101R) (APPELLANT ) (RESPONDENT) Assessment Year : 2005-06 Gifford and Partners Ltd. -versus- Assistant Director of International (Since merged with Taxation -1(1),Kolkata Gifford LLP),Kolkata (PAN:AACCG2101R) (APPELLANT ) (RESPONDENT) For the Appellant : Shri S.K.Agarwal, FCA For the Respondent : Shri G.Mallikarjuna, CIT…

DIT(lnternational Taxation) v. Maersk Co. Ltd. (198 Taxmann 518) — Cited in 4 Judgments | BharatTax