Hyundai Motors India Engineering. (P.) Ltd. v. ITO

44 Taxmann.com 34Reported decision2014#20875 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2022.

Judgments citing Hyundai Motors India Engineering. (P.) Ltd. v. ITO

Mindteck (India) Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle-4(1)(1), Bangalore

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

ITA 211/BANG/2022[2017-18]Status: DisposedITAT Bangalore30 Nov 2022AY 2017-18

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Padam Chand Khincha, A.RFor Respondent: Shri K. Sankar Ganesh, D.R

Section 143(3)

…IT(TP)A No.211/Bang/2022 M/s. Mindteck (India) Limited, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER IT(TP)A No.211/Bang/2022 Assessment Year: 2017-18 Mindteck (India) Limited Block-1, 3rd Foor, 664 23/24 AMR Techpark Deputy Commissioner Hosur Main Road of Income-tax Vs. Bommanahalli, Circle-4(1)(1) Bangalore 560 068 Bangalore PAN NO : AAACH1072Q APPELLANT RESPONDENT Appellant by : Shri Padam Chand Khincha, A.R. Respondent by : Shri K. Sankar Ganesh, D.R. Date of Hearing 21 11 2022 Date of Prono…

DCIT, Circle- 6(1), New Delhi vs. Mdeverywhere India Pvt. Ltd., Noida

In the result, appeal of the Assessee is partly allowed and appeal of the Revenue is dismissed

ITA 3967/DEL/2018[2010-11]Status: DisposedITAT Delhi30 Mar 2022AY 2010-11

Bench: R.K. Panda & Shri Ms. Astha Chandra

For Appellant: Shri Rohit Tiwari, AdvocateFor Respondent: Shri Mrinal Kr. Das, Sr. DR

Section 144C(2)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “I-1”: DELHI BEFORE R.K. PANDA, ACCOUNTANT MEMBER AND SHRI MS. ASTHA CHANDRA, JUDICIAL MEMBER ITA.No.3840/Del./2018 Assessment Year 2010-2011 MD Everywhere India (P) The DCIT, Circle-6(1), Limited, C-53, Sector-58, Room No.318, Central Noida, Uttar Pradesh vs. Revenue Building, I.P. PIN – 201 301 Estate, New Delhi. PAN AAECM2671G PIN – 110 002 (Appellant) (Respondent) ITA.No.3967/Del./2018 Assessment Year 2010-2011 The DCIT, Circle-6(1), MD Everywhere India (P) Room No.318, Central Limited, C-53, Sector-58, Revenue Building, I.P. vs. Noida, Uttar Pradesh E…

Mdeverywhere India Pvt. Ltd., Noida vs. DCIT, Circle- 6(1), New Delhi

In the result, appeal of the Assessee is partly allowed and appeal of the Revenue is dismissed

ITA 3840/DEL/2018[2010-11]Status: DisposedITAT Delhi30 Mar 2022AY 2010-11

Bench: R.K. Panda & Shri Ms. Astha Chandra

For Appellant: Shri Rohit Tiwari, AdvocateFor Respondent: Shri Mrinal Kr. Das, Sr. DR

Section 144C(2)Section 92C

DCIT Cen Cir 1(1), Mumbai vs. Technip India Ltd, Mumbai

In the result, Revenue’s appeal and assessee’s cross objection are allowed for statistical purposes

ITA 594/MUM/2015[2008-09]Status: DisposedITAT Mumbai31 Jul 2019AY 2008-09

Bench: Shri Saktijit Dey & Shri Manoj Kumar Aggarwal

For Appellant: Shri Farookh Irani a/wFor Respondent: Shri Nilu Jaggi

Section 143(3)Section 144C(13)

…IN THE INCOME TAX APPELLATE TRIBUNAL “J”BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER ITA no.594 and 595/Mum./2015 (Assessment Year : 2008–09 and 2010–11) Dy. Commissioner of Income Tax ……………. Appellant Central Circle–1(1), Mumbai v/s Technip India Ltd. (Amalgamated with Technip E&C India Ltd.) Unit no.602, Wing–A ……………. Respondent Bomrang Chandivali, Form Road Andheri (E), Mumbai 400 072 PAN – AAICS7355M C.O. no.64 and 65/Mum./2016 (Arising out of ITA no.594 and 595/Mum./2015) (Assessment Year : 2008–09 and 2010–11) Technip India Ltd. (Amalgamated w…