Herbalife International India (P.) Ltd. v. ACIT (

83 Taxmann.com 81Reported decision2017#21474 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,356 Indian tax judgments — from 2018 to 2024.

Sections most often in play

Section 143(3)Section 144C(13)Section 144C(5)Section 37 Section 92C(1)Section 92CA(1)

Judgments citing Herbalife International India (P.) Ltd. v. ACIT (

Gates India Pvt Ltd, Delhi vs. ACIT, Circle-10(1), Delhi

In the result, the appeal of the assessee is allowed

ITA 2379/DEL/2022[2018-19]Status: DisposedITAT Delhi22 Aug 2024AY 2018-19

Bench: Shri Saktijit Dey & Shri Pradip Kumar Kedia

For Appellant: Shri M.P. Rastogi, AdvFor Respondent: Shri Rajesh Kumar, CIT-(DR)

Section 143(3)Section 144CSection 144C(13)Section 144C(5)Section 92CSection 92C(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “I” DELHI BEFORE SHRI SAKTIJIT DEY, VICE PRESIDENT & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.A. No.2379/DEL/2022 Assessment Year 2018-19 Gates India Pvt. Ltd., ACIT, C-434, Defence Colony South, Vs. Circle-10(1), New Delhi. Delhi. TAN/PAN: AAOCS8090D (Appellant) (Respondent) Appellant by: Shri M.P. Rastogi, Adv. Shri Rohit Tiwari, Adv. Respondent by: Shri Rajesh Kumar, CIT-(DR) Date of hearing: 12 06 2024 Date of pronouncement: 22 08 2024 O R D E R PER PRADIP KUMAR KEDIA, A.M.: The captioned appeal has been filed by the assessee challenging the final as…

Infor (India) Private Limited, Hyderabad vs. DCIT, Circle-2(1), Hyderabad

Accordingly treated as allowed for statistical purposes

ITA 193/HYD/2023[2018-19]Status: DisposedITAT Hyderabad26 Oct 2023AY 2018-19

Bench: Shri Rama Kanta Panda & Shri K.Narasimha Charyआ.अपी.सं / Ita-Tp No. 193/Hyd/2023 (निर्धारण वर्ष / Assessment Year: 2018-19) Infor (India) Private Limited, Vs. The Deputy Commissioner Hyderabad Of Income Tax, [Pan No. Aaacb6197Q] Circle-2(1), Hyderabad अपीलार्थीर्थी / Appellant प्रत्‍यर्थी / Respondent

For Appellant: Shri Sunil Moti Lala, ARFor Respondent: Shri Jeevan Lal Lavidiya, CIT-DR

Section 143(3)Section 260

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”, HYDERABAD BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं / ITA-TP No. 193/Hyd/2023 (निर्धारण वर्ष / Assessment Year: 2018-19) Infor (India) Private Limited, Vs. The Deputy Commissioner Hyderabad of Income Tax, [PAN No. AAACB6197Q] Circle-2(1), Hyderabad अपीलार्थीर्थी / Appellant प्रत्‍यर्थी / Respondent स्‍थथगन आवेदन सं. / S.A. No. 58/Hyd/2023 (Arising out of ITA No. 193/Hyd/2023) (निर्धारण वर्ष / Assessment Year: 2018-19) Infor (India) Private Limited, Vs The Deputy…

Howden Solyvent (India) Pvt. Ltd., Chennai vs. DCIT, Chennai

Appeal stands partly allowed in terms of our above order

ITA 732/CHNY/2015[2010-11]Status: DisposedITAT Chennai31 Oct 2022AY 2010-11

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Darpan Kripalani (Advocate) &For Respondent: Dr. S. Palani Kumar- CIT-DR

Section 143(3)Section 144C(5)Section 234BSection 43B

…आयकर अपीलीय अिधकरण ‘डी’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH, CHENNAI माननीय "ी महावीर िसंह, उपा"" एवं माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" के सम"। BEFORE HON’BLE SHRI MAHAVIR SINGH, VICE PRESIDENT AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपीलसं./ITA No.732/Chny/2015 (िनधा"रणवष" / Assessment Year: 2010-11) Howden Solyvent (India) Pvt. Ltd. DCIT बनाम 147, Poonamalee High Road, Corporate Circle-6(2) Numbal Village, Kancheepuram D.T. Chennai. / Vs. Chennai – 600 077. "थायीलेखासं./जीआइआरसं./PAN/GIR No. AAACF-6153-G (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant by :…

Firmenich Aromatics (India) P. Ltd, Mumbai vs. DCIT 9(3)(1), Mumbai

In the result, assessee’s appeal is partly allowed

ITA 2590/MUM/2017[2012-13]Status: DisposedITAT Mumbai23 Jul 2018AY 2012-13

Bench: Shri Saktijit Dey & Shri Rajesh Kumar

For Appellant: Shri Dhanesh Bafnaa/wFor Respondent: Shri Jayant Kumar

Section 143(3)Section 144C(13)

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER ITA no.2590/Mum./2017 (Assessment Year : 2012–13) Firmenich Aromatics India P. Ltd. 9th Floor, Arena Space, CTS 20 New Shyam Nagar Road ……………. Appellant Behind Majas Bus Depot Jogeshwari (E), Mumbai 400 060 PAN – AAACF1621M v/s Dy. Commissioner of Income Tax ……………. Respondent Circle–9(3)(1), Mumbai Assesseeby : Shri Dhanesh Bafnaa/w Ms. Hirali Desai Revenue by : Shri Jayant Kumar Date of Hearing – 26.04.2018 Date of Order – 23.07.2018 O R D E R PER SAKTIJITDEY, J.M. Afor…