Dy. CIT v. Hyva

106 Taxmann.com 24Reported decision2019#16440 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2024 to 2024.

Sections most often in play

Section 1961Section 143(3)Section 143(3) of the Income Tax ActSection 144C(3)Section 194ESection 195Section 195 of the Income Tax ActSection 40(a)(i) of the Income Tax Act

Issues it is cited on

make available clausemanagement feessection 144c(3)section 40(a)(i)fees for technical servicespermanent establishmentsection 195section 40(a)section 40(a)(ia)section 194section 19draft assessment order

Judgments citing Dy. CIT v. Hyva

Lloyd'S Register Asia (India Branch Office), Mumbai vs. DCIT (International Taxation)-3(1)(2), Mumbai

In the result, all these appeals filed by the assessee are allowed for statistical

ITA 878/MUM/2024[2011-12]Status: DisposedITAT Mumbai29 Aug 2024AY 2011-12

Bench: Ms. Kavitha Rajagopal, Jm & Ms. Renu Jauhri, Am

For Appellant: Shri Nitesh JoshiFor Respondent: Shri Anil Sant-Addl.CIT DR
Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE MS. KAVITHA RAJAGOPAL, JM AND MS. RENU JAUHRI, AM ITA No. 1778/Mum/2024 (Assessment Year: 2016-17) ITA No. 1780/Mum/2024 (Assessment Year: 2013-14) Dy. CIT(IT)-3(1)(2) Lloyds Register of Shipping Room No.1628, Room No.1628,16th Floor, Air India Vs. 16th Floor, Air India Building, Building, Nariman Point, Nariman Point, Mumbai-400021 Mumbai-400021 PAN/GIR No. AAACL 2209 B (Revenue) : (Assessee) ITA No.1776 /Mum/2024 (Assessment Year: 2016-17) Dy. CIT (IT) -3(1)(2) Lloyd’s Register Asia 16th Floor, Air India Building, Nariman (India Brand Office) 17th…

Deputy Commissioner of Income Tax(It)-3(1)(2), Mumbai vs. Lloyds Register of Shipping, Mumbai

In the result, all these appeals filed by the assessee are allowed for statistical

ITA 1777/MUM/2024[2021-22]Status: DisposedITAT Mumbai29 Aug 2024AY 2021-22

Bench: Ms. Kavitha Rajagopal, Jm & Ms. Renu Jauhri, Am

For Appellant: Shri Nitesh JoshiFor Respondent: Shri Anil Sant-Addl.CIT DR
Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE MS. KAVITHA RAJAGOPAL, JM AND MS. RENU JAUHRI, AM ITA No. 1778/Mum/2024 (Assessment Year: 2016-17) ITA No. 1780/Mum/2024 (Assessment Year: 2013-14) Dy. CIT(IT)-3(1)(2) Lloyds Register of Shipping Room No.1628, Room No.1628,16th Floor, Air India Vs. 16th Floor, Air India Building, Building, Nariman Point, Nariman Point, Mumbai-400021 Mumbai-400021 PAN/GIR No. AAACL 2209 B (Revenue) : (Assessee) ITA No.1776 /Mum/2024 (Assessment Year: 2016-17) Dy. CIT (IT) -3(1)(2) Lloyd’s Register Asia 16th Floor, Air India Building, Nariman (India Brand Office) 17th…

Deputy Commissioner of Income Tax(It)-3(1)(2), Mumbai vs. Lloyds Register Asia, Mumbai

In the result, all these appeals filed by the assessee are allowed for statistical

ITA 1776/MUM/2024[2016-17]Status: DisposedITAT Mumbai29 Aug 2024AY 2016-17

Bench: Ms. Kavitha Rajagopal, Jm & Ms. Renu Jauhri, Am

For Appellant: Shri Nitesh JoshiFor Respondent: Shri Anil Sant-Addl.CIT DR
Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE MS. KAVITHA RAJAGOPAL, JM AND MS. RENU JAUHRI, AM ITA No. 1778/Mum/2024 (Assessment Year: 2016-17) ITA No. 1780/Mum/2024 (Assessment Year: 2013-14) Dy. CIT(IT)-3(1)(2) Lloyds Register of Shipping Room No.1628, Room No.1628,16th Floor, Air India Vs. 16th Floor, Air India Building, Building, Nariman Point, Nariman Point, Mumbai-400021 Mumbai-400021 PAN/GIR No. AAACL 2209 B (Revenue) : (Assessee) ITA No.1776 /Mum/2024 (Assessment Year: 2016-17) Dy. CIT (IT) -3(1)(2) Lloyd’s Register Asia 16th Floor, Air India Building, Nariman (India Brand Office) 17th…

Lioyd'S Register Asia (India Branch Office), Mumbai vs. Deputy Commissioner of Income Tax (International Taxation -3(1)(2), Mumbai

In the result, all these appeals filed by the assessee are allowed for statistical

ITA 1455/MUM/2024[2016-17]Status: DisposedITAT Mumbai29 Aug 2024AY 2016-17

Bench: Ms. Kavitha Rajagopal, Jm & Ms. Renu Jauhri, Am

For Appellant: Shri Nitesh JoshiFor Respondent: Shri Anil Sant-Addl.CIT DR
Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE MS. KAVITHA RAJAGOPAL, JM AND MS. RENU JAUHRI, AM ITA No. 1778/Mum/2024 (Assessment Year: 2016-17) ITA No. 1780/Mum/2024 (Assessment Year: 2013-14) Dy. CIT(IT)-3(1)(2) Lloyds Register of Shipping Room No.1628, Room No.1628,16th Floor, Air India Vs. 16th Floor, Air India Building, Building, Nariman Point, Nariman Point, Mumbai-400021 Mumbai-400021 PAN/GIR No. AAACL 2209 B (Revenue) : (Assessee) ITA No.1776 /Mum/2024 (Assessment Year: 2016-17) Dy. CIT (IT) -3(1)(2) Lloyd’s Register Asia 16th Floor, Air India Building, Nariman (India Brand Office) 17th…

Emerging Markets Equity Index Master Fund, Mumbai vs. DCIT (International Taxation)- 2(2)(1), Mumbai

In the result, all these appeals filed by the assessee are allowed for statistical

ITA 4588/MUM/2023[2021-22]Status: DisposedITAT Mumbai29 Aug 2024AY 2021-22

Bench: Ms. Kavitha Rajagopal, Jm & Ms. Renu Jauhri, Am

For Appellant: Shri Nitesh JoshiFor Respondent: Shri Anil Sant-Addl.CIT DR
Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE MS. KAVITHA RAJAGOPAL, JM AND MS. RENU JAUHRI, AM ITA No. 1778/Mum/2024 (Assessment Year: 2016-17) ITA No. 1780/Mum/2024 (Assessment Year: 2013-14) Dy. CIT(IT)-3(1)(2) Lloyds Register of Shipping Room No.1628, Room No.1628,16th Floor, Air India Vs. 16th Floor, Air India Building, Building, Nariman Point, Nariman Point, Mumbai-400021 Mumbai-400021 PAN/GIR No. AAACL 2209 B (Revenue) : (Assessee) ITA No.1776 /Mum/2024 (Assessment Year: 2016-17) Dy. CIT (IT) -3(1)(2) Lloyd’s Register Asia 16th Floor, Air India Building, Nariman (India Brand Office) 17th…

Dy. CIT v. Hyva (106 Taxmann.com 24) — Cited in 5 Judgments | BharatTax