DIT v. Samsung

272 Taxmann 377Supreme Court of India2020#24146 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 344,197 Indian tax judgments — from 2021 to 2026.

Sections most often in play

Section 143(3)Section 144C Section 244A

Judgments citing DIT v. Samsung

R and B Falcon A Pty Ltd, Mumbai vs. Assistant Commissioner of Income Tax, Dehradun

Appeal is allowed in above terms

ITA 128/DDN/2025[2022-23]Status: DisposedITAT Dehradun30 Jan 2026AY 2022-23

Bench: Sh. Satbeer Singh Godara & Sh. Manish Agarwalita No. 128/Ddn/2025 : Asstt. Year: 2022-23 R & B Falcon A Pty Ltd., Vs Acit, Office No. 402, 4Th Floor, One Circle-2, Boulevard Lake, Boulevard Road, Dehradun, Hiranandani Business Park, Powai Uttarakhand-248001 Lit S.O. Mumbai-400076 (Appellant) (Respondent) Pan No. Aaccr5345Q Assessee By : Sh. Amit Arora, Ca & Sh. Vishal Mishra, Ca Revenue By : Sh. Mohan Lal Joshi, Sr. Dr Date Of Hearing: 15.01.2026 Date Of Pronouncement: 30.01.2026 Order Per Satbeer Singh Godara: This Assessee’S Appeal For Assessment Year 2022-23, Arises Against The Cit(A)-3, Noida’S Din & Order No. Itba/Apl/S/250/2025-26/1076592383(1) Dated 30.05.2025, In Proceedings U/S 143(3) R.W.S. 144C Of The Income Tax Act, 1961. 2. Heard Both The Parties At Length. Case File Perused.

For Appellant: Sh. Amit Arora, CA &For Respondent: Sh. Mohan Lal Joshi, Sr. DR

Section 143(3)Section 244A

…IN THE INCOME TAX APPELLATE TRIBUNAL DEHRADUN BENCH, DEHRADUN Before Sh. Satbeer Singh Godara, Judicial Member & Sh. Manish Agarwal, Accountant Member ITA No. 128/DDN/2025 : Asstt. Year: 2022-23 R and B Falcon A Pty Ltd., Vs ACIT, Office No. 402, 4th Floor, One Circle-2, Boulevard Lake, Boulevard Road, Dehradun, Hiranandani Business Park, Powai Uttarakhand-248001 Lit S.O. Mumbai-400076 (APPELLANT) (RESPONDENT) PAN No. AACCR5345Q Assessee by : Sh. Amit Arora, CA & Sh. Vishal Mishra, CA Revenue by : Sh. Mohan Lal Joshi, Sr. DR Date of Hearing: 15.01.2026 Date of Pronouncement: 30.01.2026 ORDER Per Satbeer Singh G…

M/S Dolphin Drilling Ltd., Noida vs. DCIT (Intl. Taxation), Dehradun

In the result, appeal of the assessee for assessment year 2013 – 14 in ITA number

ITA 5220/DEL/2016[2013-14]Status: DisposedITAT Dehradun08 Jun 2021AY 2013-14

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishi

For Appellant: Shri Amit Arora, CAFor Respondent: Shri Thakur Singh Mapwal, JDCIT DR

Section 143Section 144CSection 28Section 41Section 44Section 44B

…INCOME TAX APPELLATE TRIBUNAL DEHRADUN CIRCUIT BENCH: DEHRADUN BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No. 5219 & 5220/Del/2016 (Assessment Year: 2011-12 and 2013-14) Dolphin Drilling Ltd, Vs. DICT (Intl Taxation), C/o. Nangia & Co, Circle-1, A-109, Sector-136, Dehradun Noida PAN: AABCD8263C (Appellant (Respondent) Assessee by: Shri Amit Arora, CA Shri Itesh Dodhi, CA Revenue by : Shri Thakur Singh Mapwal, JDCIT DR Date of Hearing 04/03/2021 Date of pronouncement 08/06/2021 O R D E R PER PRASHANT MAHARISHI, A. M. 1. These are two appeals filed by th…

M/S Dolphin Drilling Ltd., Noida vs. DCIT (Intl. Taxation), Dehradun

In the result, appeal of the assessee for assessment year 2013 – 14 in ITA number

ITA 5219/DEL/2016[2011-12]Status: DisposedITAT Dehradun08 Jun 2021AY 2011-12

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishi

For Appellant: Shri Amit Arora, CAFor Respondent: Shri Thakur Singh Mapwal, JDCIT DR

Section 143Section 144CSection 28Section 41Section 44Section 44B