Granite Services International (P) Ltd. v. Asstt. CIT

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judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2020.

Judgments citing Granite Services International (P) Ltd. v. Asstt. CIT

Haldor Topsoe India Pvt. Ltd., New Delhi vs. DCIT, New Delhi

ITA 985/DEL/2016[2011-12]Status: DisposedITAT Delhi31 Jan 2020AY 2011-12

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri H.P. Agarwal, FCAFor Respondent: Shri Surender Pal, CIT DR

Section 10ASection 143Section 144C(13)Section 271(1)(c)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘I-1’ : NEW DELHI) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.985/Del./2016 (Assessment Year : 2011-12) M/s. Haldor Topsoe India Pvt. Ltd., vs. DCIT, Circle 11 (1), Elegance Tower, 2nd Floor, New Delhi. Jasola District Centre, New Delhi – 110 025. (PAN : AABCH7781F) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri H.P. Agarwal, FCA Shri Ashish Gupta, FCA Ms. Prashuka Jain, FCA REVENUE BY : Shri Surender Pal, CIT DR Date of Hearing : 08.01.2020 Date of Order : 31.01.2020 O R D E R PER KULDIP SINGH, JUDICIAL MEMBER : Ap…

Haldor Topsoe India Pvt. Ltd., New Delhi vs. Addl. CIT, New Delhi

ITA 1289/DEL/2017[2012-13]Status: DisposedITAT Delhi19 Nov 2019AY 2012-13

Bench: Shri R.K.Panda & Shri Kuldip Singh

For Appellant: Sh. H.P.Agarwal, FCA & Ms. Prashuka JainFor Respondent: Shri Sanjay I. Bara, CIT, DR

Section 144CSection 254Section 271

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘I-1’ : NEW DELHI) BEFORE SHRI R.K.PANDA, ACCOUNTANT MEMBER AND SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.1289/Del./2017, A.Y. 2012-13 Haldor Topsoe India Pvt. Ltd. Vs. ACIT Elegance Tower, 2nd Floor, Special Range-4 Jasola District Centre New Delhi New Delhi PAN : AABCH7781F (APPELLANT) (RESPONDENT) ASSESSEE BY : Sh. H.P.Agarwal, FCA & Ms. Prashuka Jain, FCA REVENUE BY : Shri Sanjay I. Bara, CIT, DR Date of Hearing : 04.11.2019 Date of Order :19.11.2019 O R D E R PER KULDIP SINGH, JUDICIAL MEMBER : The Appellant, Haldor Topsoe India Pvt. Ltd. (hereinafter r…

Parsons Brinckerhoff India Private Ltd, New Delhi vs. DCIT, New Delhi

The appeal of the assessee is partly allowed for statistical purpose

ITA 1037/DEL/2015[2010-11]Status: DisposedITAT Delhi31 Jul 2018AY 2010-11

Bench: Shri N. K. Billaiya & Ms Suchitra Kambleparsons Brinchkerhoff India Pvt. Vs Dcit Ltd. Circle-19(2), 210, 2Nd Floor, Elegance Jasola C. R. Building, District Centre, Old Mathura Road New Delhi New Delhi Aaccp3729L (Appellant) (Respondent)

Section 143(3)Section 144C(13)Section 234BSection 27iSection 920(3)Section 92D

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘I-2’ NEW DELHI BEFORE SHRI N. K. BILLAIYA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER Parsons Brinchkerhoff India Pvt. Vs DCIT Ltd. Circle-19(2), 210, 2nd Floor, Elegance Jasola C. R. Building, District Centre, Old Mathura Road New Delhi New Delhi AACCP3729L (APPELLANT) (RESPONDENT) Appellant by Sh. G. C. Srivastava, Adv, Sh. Suvinay Kumar Dash, Adv Respondent by Sh. Sanjay Kumar Yadav, DR Date of Hearing 25.07.2018 Date of Pronouncement 31.07.2018 ORDER PER SUCHITRA KAMBLE, JM This appeal is filed against the assessment order dated 25/…