Gramaphone Co. of India Ltd. v. Birendra Bahadur Pandey

132 Taxmann 373Supreme Court of India2003#689 most cited
146

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2026.

Sections most often in play

Section 143(3)Section 10(35)Section 133ASection 48Section 94(7)Section 148Section 148ASection 90

Issues it is cited on

section 286(9)section 90(1)(b)section 2(ma)principal purpose testmultilateral instrumentsection 286section 90(1)section 28(i)treaty benefitsazadi bachao andolanpptsection 94(7)

Judgments citing Gramaphone Co. of India Ltd. v. Birendra Bahadur Pandey

DCIT, New Delhi vs. M/S Xansa India Ltd., Noida

In the result appeal of the revenue is dismissed

ITA 2283/DEL/2011[2004-05]Status: DisposedITAT Delhi26 Sept 2016AY 2004-05

Bench: Smt Diva Singh & Shri Prashant Maharishi

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Sh. Ankur Garg, CIT DR
Section 10ASection 40Section 40a

…Page 1 of 91 INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “I-2”: NEW DELHI BEFORE SMT DIVA SINGH, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No. 3671/Del/2013 (Assessment Year: 2005-06) ITA No. 628/Del/2013 (Assessment Year: 2009-10) DCIT, Xansa India Ltd, Circle-18(1), Room No.211A, C-2, Sector-1, Noida, Vs. C. R. Building, New Delhi PAN:AAACI0682B (Appellant) (Respondent) Xansa India Ltd, DCIT, C-2, Sector-1, Noida, Circle-18(1), Room Vs. PAN:AAACI0682B No.211A, C. R. Building, New Delhi (Appellant) (Respondent) DCIT V Xansa India Limited ITA No. 2283/Del/2011 (Assessment Year: 2004-05),…

Nandkishor & Co., Mumbai vs. Asst CIT Cir 4(2), Mumbai

In the result, the appeal filed by the assessee-firm in ITA N0

ITA 8644/MUM/2011[2005-06]Status: DisposedITAT Mumbai03 Jun 2016AY 2005-06

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 8644/Mum/2011 ("नधा"रण वष" / Assessment Year : 2005-06) Nandkishore & Co., Acit 4(2), बनाम/ Unit No. 208/209, 6 Th Floor, V. Wadala Udyog Bhavan, Aayakar Bhavan, Next To Wadala Telephone M.K. Road, Exchange, Mumbai- 400020. Dadar (E), Mumbai – 400 031. "थायी लेखा सं./Pan : Aaafn5385K .. (अपीलाथ" /Appellant) (""यथ" / Respondent)

For Respondent: Shri Chandrajit Singh(D.R.)
Section 143(3)Section 271(1)Section 271(1)(c)Section 36(1)Section 94(7)

…आयकर अपील"य अ"धकरण “B” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No. 8644/Mum/2011 ("नधा"रण वष" / Assessment Year : 2005-06) Nandkishore & Co., ACIT 4(2), बनाम/ Unit No. 208/209, 6 th floor, v. Wadala Udyog Bhavan, Aayakar Bhavan, Next to Wadala Telephone M.K. Road, Exchange, Mumbai- 400020. Dadar (E), Mumbai – 400 031. "थायी लेखा सं./PAN : AAAFN5385K .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Assessee by Shri S.C. Tiwari Revenue by : Shri Chandrajit Singh(D.R.) सुनवाई क" ता…

ACIT, New Delhi vs. M/S. D.K.G Company, New Delhi

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

ITA 4711/DEL/2012[2009-10]Status: DisposedITAT Delhi30 Sept 2015AY 2009-10

Bench: : Shri H.S. Sidhu & Shri L.P. Sahu

For Appellant: Smt. Parwinder Kaur, Sr. DRFor Respondent: Shri R.S. Singhvi, C.A
Section 142(1)Section 143(2)Section 143(3)Section 23

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH ‘B’ NEW DELHI BEFORE : SHRI H.S. SIDHU, JUDICIAL MEMBER & SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA No. 4711/Del./2012 Asstt. Year : 2009-10 A.C.I.T., Circle 38(1), vs. D.K.G. Company, New Delhi. HS – 38,Kailash Colony, New Delhi. [PAN : AACFD 7927K] (Appellant) (Respondent) Appellant by : Smt. Parwinder Kaur, Sr. DR Respondent by : Shri R.S. Singhvi, C.A. Date of hearing : 11.09.2015 Date of pronouncement : 30 .09.2015 ORDER Per L.P. Sahu, Accountant Member: The Revenue has filed the present appeal against the impugned order dated 21.06.2012 passed by learned CIT(A…

CIT vs. M/S Teletube Electronics Ltd

The appeal of the Assessee is allowed

ITA - 132 / 2002HC Delhi24 Sept 2015
Section 2Section 2(47)Section 260ASection 45Section 50

…ITA Nos. 38 of 2002 & 132 of 2002 Page 1 of 32 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI Reserved on: 3rd September, 2015 Date of Decision: 24th September, 2015 ITA 38/2002 TELETUBE ELECTRONICS LTD. .....Petitioner Through: Mr. Ajay Vohra, Senior Advocate with Ms. Kavita Jha and Mr. Vaibhav Kulkarni, Advocates. Versus COMMISSIONER OF INCOME TAX, DELHI-VI .........Respondent Through: Mr. Raghvendra K. Singh and Mr.Kamal Sawhney, Advocates. AND ITA 132/2002 CIT ......Petiti…

Teletube Electronics Ltd

The appeal of the Assessee is allowed

ITA/38/2002HC Delhi24 Sept 2015
Section 2Section 2(47)Section 260ASection 45Section 50

…ITA Nos. 38 of 2002 & 132 of 2002 Page 1 of 32 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI Reserved on: 3rd September, 2015 Date of Decision: 24th September, 2015 ITA 38/2002 TELETUBE ELECTRONICS LTD. .....Petitioner Through: Mr. Ajay Vohra, Senior Advocate with Ms. Kavita Jha and Mr. Vaibhav Kulkarni, Advocates. Versus COMMISSIONER OF INCOME TAX, DELHI-VI .........Respondent Through: Mr. Raghvendra K. Singh and Mr.Kamal Sawhney, Advocates. AND ITA 132/2002 CIT ......Petiti…

Teletube Electronics Ltd

The appeal of the Assessee is allowed

ITA/132/2002HC Delhi24 Sept 2015
Section 2Section 2(47)Section 260ASection 45Section 50

…ITA Nos. 38 of 2002 & 132 of 2002 Page 1 of 32 $~ * IN THE HIGH COURT OF DELHI AT NEW DELHI Reserved on: 3rd September, 2015 Date of Decision: 24th September, 2015 ITA 38/2002 TELETUBE ELECTRONICS LTD. .....Petitioner Through: Mr. Ajay Vohra, Senior Advocate with Ms. Kavita Jha and Mr. Vaibhav Kulkarni, Advocates. Versus COMMISSIONER OF INCOME TAX, DELHI-VI .........Respondent Through: Mr. Raghvendra K. Singh and Mr.Kamal Sawhney, Advocates. AND ITA 132/2002 CIT ......Petiti…