GMR Holdings (P) Ltd. v. DCIT

18 Taxmann.com 153Reported decision2012#19588 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2019 to 2020.

Judgments citing GMR Holdings (P) Ltd. v. DCIT

M/S. Ue Development India Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle- 7(1)(1), Bangalore

In the result, the ITA No

ITA 2381/BANG/2019[2011-12]Status: DisposedITAT Bangalore09 Dec 2020AY 2011-12

Bench: Shri N.V. Vasudevan & Shri Chandra Poojari

For Appellant: Shri Sharath Rao, C.AFor Respondent: Smt. R. Premi, JCIT (D.R)
Section 139Section 142(1)Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “ C ” BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER ITA No.2181 to 2189/Bang/2018 (Assessment Years : 2005-06, 2008-09 to 2015-16) M/s. Tata Advanced Materials Limited, No.10, Jigani Industrial Area, Jigani, Bangalore-560 105 PAN AAACT 5435F ….Appellant Vs. Dy. Commissioner of Income Tax, Circle 12(4), Bangalore. ……Respondent. Assessee By: Shri Sharath Rao, C.A. Revenue By: Smt. R. Premi, JCIT (D.R) Date of Hearing : 07.09.2020. Date of Pronouncement : 28.09.2020. O R D E R PER SHRI CHANDRA POOJA…

Tata Advanced Materials Limited, Bangalore vs. Deputy Commissioner of Income Tax Circle-12(4), Bangalore

In the result, the ITA No

ITA 2182/BANG/2018[2008-09]Status: DisposedITAT Bangalore28 Sept 2020AY 2008-09

Bench: Shri N.V. Vasudevan & Shri Chandra Poojari

For Appellant: Shri Sharath Rao, C.AFor Respondent: Smt. R. Premi, JCIT (D.R)
Section 139Section 142(1)Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “ C ” BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER ITA No.2181 to 2189/Bang/2018 (Assessment Years : 2005-06, 2008-09 to 2015-16) M/s. Tata Advanced Materials Limited, No.10, Jigani Industrial Area, Jigani, Bangalore-560 105 PAN AAACT 5435F ….Appellant Vs. Dy. Commissioner of Income Tax, Circle 12(4), Bangalore. ……Respondent. Assessee By: Shri Sharath Rao, C.A. Revenue By: Smt. R. Premi, JCIT (D.R) Date of Hearing : 07.09.2020. Date of Pronouncement : 28.09.2020. O R D E R PER SHRI CHANDRA POOJA…

M/S Tata Advanced Materials Limited, Bangalore vs. Deputy Commissioner of Income Tax Circle-12(4), Bangalore

In the result, the ITA No

ITA 2181/BANG/2018[2005-06]Status: DisposedITAT Bangalore28 Sept 2020AY 2005-06

Bench: Shri N.V. Vasudevan & Shri Chandra Poojari

For Appellant: Shri Sharath Rao, C.AFor Respondent: Smt. R. Premi, JCIT (D.R)
Section 139Section 142(1)Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “ C ” BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER ITA No.2181 to 2189/Bang/2018 (Assessment Years : 2005-06, 2008-09 to 2015-16) M/s. Tata Advanced Materials Limited, No.10, Jigani Industrial Area, Jigani, Bangalore-560 105 PAN AAACT 5435F ….Appellant Vs. Dy. Commissioner of Income Tax, Circle 12(4), Bangalore. ……Respondent. Assessee By: Shri Sharath Rao, C.A. Revenue By: Smt. R. Premi, JCIT (D.R) Date of Hearing : 07.09.2020. Date of Pronouncement : 28.09.2020. O R D E R PER SHRI CHANDRA POOJA…

M/S Tata Solar Systems Limited, Bangalore vs. Deputy Commissioner of Income Tax Circle-7(1)(1), Bangalore

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 3186/BANG/2018[2008-09]Status: DisposedITAT Bangalore28 Jun 2019AY 2008-09

Bench: Shri Arun Kumar Garodia & Ms. Beena Pillaiassessment Year : 2008-09 M/S. Tata Power Solar Systems The Deputy Limited, Commissioner Of Unit 1, 78 Electronic City, Phase Vs. Income Tax, 1, Hosur Road, Circle – 7 (1) (1), Bangalore – 560 100. Bangalore. Pan: Aaact4660J Appellant Respondent

For Respondent: Shri Sumeet Khurrana, CA &
Section 124(3)(a)Section 142(1)Section 143(3)Section 147Section 148Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER AND MS. BEENA PILLAI, JUDICIAL MEMBER Assessment Year : 2008-09 M/s. Tata Power Solar Systems The Deputy Limited, Commissioner of Unit 1, 78 Electronic City, Phase Vs. Income Tax, 1, Hosur Road, Circle – 7 (1) (1), Bangalore – 560 100. Bangalore. PAN: AAACT4660J APPELLANT RESPONDENT : Shri Sumeet Khurrana, CA & Assessee by Shri Gurwinder Singh, CA Revenue by : Shri N. Sukumar, Addl. CIT (DR) Date of hearing : 17.06.2019 Date of Pronouncement : 28.06.2019 O R D E R Per Shri A.K. Garodia, Accountant Membe…

GMR Holdings (P) Ltd. v. DCIT (18 Taxmann.com 153) — Cited in 4 Judgments | BharatTax