Firmenich Aromatics (India) (P) Ltd. v. Asstt. CIT

106 Taxmann.com 166Income Tax Appellate Tribunal2019#16503 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2020 to 2025.

Judgments citing Firmenich Aromatics (India) (P) Ltd. v. Asstt. CIT

FIRMENICH AROMATICS PRODUCTION (INDIA) PRIVATE LIMITED,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE 1(3)(1), MUMBAI

ITA 6100/MUM/2024[2021-22]Status: DisposedITAT Mumbai31 Jul 2025AY 2021-22

Bench: Smt. Beena Pillai & Shri Girish Agrawal

For Appellant: Shri Madhur Agrawal, AdvocateFor Respondent: Ms. Ramapriya Raghavan, CIT DR
Section 144C(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH MUMBAI BEFORE SMT. BEENA PILLAI, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No. 3987/MUM/2024 Assessment Year: 2020-21 Firmenich Production Limited Aromatics (India) Private Assessing Officer, Assessment Unit, Income Tax Department, Delhi Vs. Firmenich House, ABR Sapphire, Plot No 79 Street 13, MIDC, Andheri East, Chakala MIDC, S.O., Mumbai – 400093 (PAN : AABCF1120G) (Appellant) (Respondent) Present for: Assessee : Shri Madhur Agrawal, Advocate Shri Pratik Poddar and Shri Yash Ranglani Revenue : Ms. Ramapriya Raghavan, CIT DR Date of Hearing : 0…

FIRMENICH AROMATICS PRODUCTION (INDIA) PRIVATE LIMITED,MUMBAI vs. ASSESSING OFFICER, NEW DELHI

ITA 3987/MUM/2024[2020-21]Status: DisposedITAT Mumbai31 Jul 2025AY 2020-21

Bench: Smt. Beena Pillai & Shri Girish Agrawal

Section 144C(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH MUMBAI BEFORE SMT. BEENA PILLAI, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No. 3987/MUM/2024 Assessment Year: 2020-21 Firmenich Production Limited Aromatics (India) Private Assessing Officer, Assessment Unit, Income Tax Department, Delhi Vs. Firmenich House, ABR Sapphire, Plot No 79 Street 13, MIDC, Andheri East, Chakala MIDC, S.O., Mumbai – 400093 (PAN : AABCF1120G) (Appellant) (Respondent) Present for: Assessee Revenue Date of Hearing : Shri Madhur Agrawal, Advocate Shri Pratik Poddar and Shri Yash Ranglani : Ms. Ramapriya Raghavan, CIT DR :…

DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE -5(1), MUMBAI vs. USV LIMITED , MUMBAI

In the result, the appeal filed by the Revenue is dismissed

ITA 4915/MUM/2017[2011-12]Status: DisposedITAT Mumbai05 Mar 2021AY 2011-12

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2010-11

For Appellant: Mr. Rajan Vora, AR
Section 143(3)Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2010-11 M/s USV Private Limited, Deputy Commissioner of Income Arvind Vithal Gandhi Chowk, Vs. Tax Central Circle 5(1), BSD Marg, Govandi, 19th Floor, Air India Building, Mumbai-400088. Nariman Point, Mumbai-400020 PAN No. AAACU 1366 N Appellant Respondent Assessment Year: 2010-11 DCIT Central Circle 5(1), M/s USV Private Limited, R. No. 1928, 19th Floor, Air Vs. Arvind Vithal Gandhi Chowk, BSD India Building, Nariman Point, Marg, Govandi, Mumbai 400…

DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE -5(1), MUMBAI vs. USV LIMITED , MUMBAI

In the result, the appeal filed by the Revenue is dismissed

ITA 4914/MUM/2017[2010-11]Status: DisposedITAT Mumbai05 Mar 2021AY 2010-11

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2010-11

For Appellant: Mr. Rajan Vora, AR
Section 143(3)Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2010-11 M/s USV Private Limited, Deputy Commissioner of Income Arvind Vithal Gandhi Chowk, Vs. Tax Central Circle 5(1), BSD Marg, Govandi, 19th Floor, Air India Building, Mumbai-400088. Nariman Point, Mumbai-400020 PAN No. AAACU 1366 N Appellant Respondent Assessment Year: 2010-11 DCIT Central Circle 5(1), M/s USV Private Limited, R. No. 1928, 19th Floor, Air Vs. Arvind Vithal Gandhi Chowk, BSD India Building, Nariman Point, Marg, Govandi, Mumbai 400…

THE DCIT, CIRCLE-1(1)(1),, AHMEDABAD vs. M/S. ARVIND RETAIL LTD. ( SINCE MERGED WITH ARVIND LIFESTYLE BRANDS LTD.,), AHMEDABAD

In the result, the Cross Objection of the assessee is partly allowed for statistical purposes

ITA 3669/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad28 Jan 2020AY 2011-12

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed

For Appellant: Shri L.P. Jain, Sr.DRFor Respondent: Shri Vartik R. Chokshi with Shri Biren Shah, ARs
Section 36(1)(xi)Section 40

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “ C ” BENCH, AHMEDABAD BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA No. 3669/Ahd/2015 (Revenue) ("नधा"रण वष"/Assessment Year : 2011-12) And CO No.17/Ahd/2016 - AY 2011-12 (Assessee) The DCIT M/s.Arvind Retail Ltd. बनाम/ Circle-1(1)(1) (Since merged with Arvind Vs. Ahmedabad Lifestyle Brands Ltd.) Arvind Mill Premises Naroda Road Ahmedabad-380 025 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAGCA 2637 Q (Appellant) .. (Respondent & Cross Objector) अपीलाथ" ओर से/ Appellant…

Firmenich Aromatics (India) (P) Ltd. v. Asstt. CIT (106 Taxmann.com 166) — Cited in 5 Judgments | BharatTax