Dy. CIT v. TVS Electronics Ltd.

22 Taxmann.com 215Income Tax Appellate Tribunal2012#15332 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 344,197 Indian tax judgments — from 2018 to 2026.

Also reported as

57 SOT 287

Sections most often in play

Section 144C(13)Section 144C(5)Section 147 Section 148 Section 9(1)(vii)

Judgments citing Dy. CIT v. TVS Electronics Ltd.

Youcloud Dmcc, Dubai vs. Deputy Commissioner of Income Tax, Gurugram

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

ITA 1220/DEL/2024[2018-2019]Status: DisposedITAT Delhi06 Feb 2026AY 2018-2019

Bench: Shri Ramit Kochar & Shri Raj Kumar Chauhan

Section 143(2)Section 144C(1)Section 144C(5)Section 147Section 148Section 148(1)(d)Section 201(1)

…ITA No.1220/Del/2024 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : D : NEW DELHI BEFORE SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER AND SHRI RAJ KUMAR CHAUHAN, JUDICIAL MEMBER ITA No.1220/Del/2024 Assessment Year: 2018-19 Youcloud DMCC, Unit 1501, 15th Floor, Fortune Executive Tower, Cluster T Jumeirah Lake Tower, Dubai, UAE. PAN: AABCY5529Q (Appellant) V. DCIT, International Taxation, 3rd Floor, Vanijya Nikunj, HSIIDC Building, Udyog Vihar, Phase V, Gurgaon-122001, Haryana. (Respondent) Assessee by Revenue by Date of Hearing Date of Pronouncement : Shri Naman Maloo, CA (through VC) : Shri M.S. Nethrapal, CIT,…

Cadila Healthcare Ltd., Ahmedabad vs. The Deputy Commissioner of Income Tax, Circle-1(1)(2), Ahmedabad

In the result, the appeal for the assessment year 2013-14 is also partly allowed in the terms indicated above

ITA 213/AHD/2018[2013-14]Status: DisposedITAT Ahmedabad17 Aug 2021AY 2013-14

Section 143(3)

…ITA Nos. 954/Ahd/17 and 213/Ahd/18 Assessment years: 2012-13 and 2013-14 Page 1 of 85 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD D BENCH, AHMEDABAD [Coram: Justice P P Bhatt, President, and Pramod Kumar, Vice President] ITA Nos. 954/Ahd/2017 and 213/Ahd/2018 Assessment years: 2012-13 and 2013-14 Cadila Healthcare Limited …………….………Appellant Zydus Tower, Satellite Cross Road, Ahmedabad 380 015 [PAN: AAACC6253G] Vs. Deputy Commissioner of Income Tax Circle 1(1)(2), Ahmedabad ……………………Respondent Appearances by Mukesh Patel along with Prashant Maheshwari for the appellant Mohd Usman for the respondent Date…

Cadila Healthcare Ltd., Ahmedabad vs. The Deputy Commissioner of Income Tax, Circle-1(1)(2), Ahmedabad

In the result, the appeal for the assessment year 2013-14 is also partly allowed in the terms indicated above

ITA 954/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad17 Aug 2021AY 2012-13

Section 143(3)

The Asstt. Commissioner of Income Tax, Circle-2(1)(1), Ahmedabad vs. Indo Colchem Ltd., Ahmedabad

In the result, revenue’s appeal is dismissed

ITA 840/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad08 May 2019AY 2012-13

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri Kishan M. Mehta, A.RFor Respondent: Shri Ranjan Kumar Singh, Sr. D.R

Section 142(1)Section 143(2)Section 143(3)Section 195Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & Ms. MADHUMITA ROY, JUDICIAL MEMBER I.T.A. No.840/Ahd/2017 (Assessment Year : 2012-13) Asst. Commissioner of Vs. Indo Colchem Ltd., Income Tax, 36/2, GIDC, Phase – 2, Circle – 2(1)(1), Vatva, Ahmedabad – 380 045. Ahmedabad. [PAN No. AAACI 4393 K] (Appellant) .. (Respondent) Appellant by : Shri Kishan M. Mehta, A.R. Respondent by : Shri Ranjan Kumar Singh, Sr. D.R. 12.02.2019 Date of Hearing Date of Pronouncement 08.05.2019 O R D E R PER Ms. MADHUMITA ROY - JM: The instant appeal filed by the asse…

The ACIT, Circle-2(1)(1), Ahmedabad vs. Indo Colchem Pvt. Ltd., Ahmedabad

In the result, the appeal is dismissed

ITA 1825/AHD/2017[2014-15]Status: DisposedITAT Ahmedabad30 Apr 2019AY 2014-15

Section 143(3)Section 40

…ITA No. 1825/Ahd/2017 ACIT Vs. Indo Colchem Pvt Ltd Assessment Year : 2014-15 Page 1 of 29 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH, AHMEDABAD [Coram: Pramod Kumar, VP and Ms. Madhumita Roy, JM] Assessment Year: 2014-15 Asstt. Commissioner of Income-tax .......…………...........Appellant Circle -2(1)(1), Ahmedabad Vs. Indo Colchem Pvt Ltd ............................Respondent 36-2, Phase-II, GIDC Estate, Vatva, Ahmedabad – 382 425 [PAN : AAACI 4393 K] Appearances by: Ranjan Kumar Singh, for the Appellant Kishor M Mehta, for the Respondent Date of concluding the hearing : 29.04.2019 Date of pronounc…

Karnavati Engineering Ltd., Ahmedabad vs. The Deputy Commissioner of Income Tax (OSD) Circle-4, Ahmedabad

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

ITA 1400/AHD/2017[2010-11]Status: DisposedITAT Ahmedabad15 Oct 2018AY 2010-11

Section 143(3)Section 40

…ITA No.1400/Ahd/2017 Assessment Year: 2010-11 Page 1 of 27 IN THE INCOME TAX APPELLATE TRIBUNAL, AHMEDABAD D BENCH, AHMEDABAD [Coram: Pramod Kumar AM and Mahavir Prasad JM] ITA No.: 1400/Ahd/17 Assessment Year: 2010-11 Karnavati Engineering Ltd., ……………………..Appellant Cadila Corporate Campus, Sarkhej Dholka Road, Bhat, Ahmedabad. [PAN: AAACK 6047 Q] Vs Deputy Commissioner of Income Tax (OSD)-1, Circle – 4, Ahmedabad. ……………..…........Respondent Appearances by S N Soparkar for the appellant Keyur Patel for the respondent July 24th, 2018 Date of concluding the hearing : October 15th, 2018 Date of pronouncement :…