(i) DCIT v. Syngene International Ltd.

64 Taxmann.com 222Reported decision2015#25414 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 357,294 Indian tax judgments — from 2018 to 2019.

Judgments citing (i) DCIT v. Syngene International Ltd.

ITO, Bangalore vs. M/S Invitrogen Bioservices India Pvt. Ltd., Bangalore

In the result, Revenue’s appeals for Assessment Years 2008-09 and 2009-10 are partly allowed for statistical purposes

ITA 911/BANG/2015[2009-10]Status: DisposedITAT Bangalore27 Mar 2019AY 2009-10

Bench: Shri N. V. Vasudevan & Shri Jason P Boazit(It)A Nos.910 & 911/Bang/2015 Assessment Years : 2008-09 & 2009-10

For Appellant: Shri. Sharath Rao, CAFor Respondent: Shri. R. N. Siddappaji, Addl. CIT
Section 10BSection 143(1)Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI N. V. VASUDEVAN, VICE PRESIDENT AND SHRI JASON P BOAZ, ACCOUNTANT MEMBER IT(IT)A Nos.910 & 911/Bang/2015 Assessment years : 2008-09 and 2009-10 The Income-Tax Officer, Vs. M/s. Invitrogen Bioservices Ward-3(1)(4), India Pvt. Ltd., Bangalore. First Technology Place – 3, EPIP, Whitefield, Bangalore – 560 066. PAN : AABCI 3134 K APPELLANT RESPONDENT Revenue by : Shri. R. N. Siddappaji, Addl. CIT Assessee by : Shri. Sharath Rao, CA Date of hearing : 03.01.2019 Date of Pronouncement : 27.03.2019 O R D E R Per Jason P Boaz, Accountant Member The…

ITO, Bangalore vs. M/S Invitrogen Bioservices India Pvt. Ltd., Bangalore

In the result, Revenue’s appeals for Assessment Years 2008-09 and 2009-10 are partly allowed for statistical purposes

ITA 910/BANG/2015[2008-09]Status: DisposedITAT Bangalore27 Mar 2019AY 2008-09

Bench: Shri N. V. Vasudevan & Shri Jason P Boazit(It)A Nos.910 & 911/Bang/2015 Assessment Years : 2008-09 & 2009-10

For Appellant: Shri. Sharath Rao, CAFor Respondent: Shri. R. N. Siddappaji, Addl. CIT
Section 10BSection 143(1)Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI N. V. VASUDEVAN, VICE PRESIDENT AND SHRI JASON P BOAZ, ACCOUNTANT MEMBER IT(IT)A Nos.910 & 911/Bang/2015 Assessment years : 2008-09 and 2009-10 The Income-Tax Officer, Vs. M/s. Invitrogen Bioservices Ward-3(1)(4), India Pvt. Ltd., Bangalore. First Technology Place – 3, EPIP, Whitefield, Bangalore – 560 066. PAN : AABCI 3134 K APPELLANT RESPONDENT Revenue by : Shri. R. N. Siddappaji, Addl. CIT Assessee by : Shri. Sharath Rao, CA Date of hearing : 03.01.2019 Date of Pronouncement : 27.03.2019 O R D E R Per Jason P Boaz, Accountant Member The…

Strides Arcolab Ltd, Navi Mumbai vs. Asst Cir 10(3), Mumbai

In the result, the appeals assessee is partly allowed for statistical purposes

ITA 8614/MUM/2011[2007-08]Status: DisposedITAT Mumbai08 Jun 2018AY 2007-08

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am Strides Shasun Limited The Asst. Commissioner Of (Formerly Known As Strides Income Tax Circle 10(3), Arcolab Limited) 201, Mumbai Vs. Devavrata, Sector 17, Vashi, Navi Mumbai-400 703 Appellant .. Respondent Pan No. Aadcs8104P

For Appellant: Percy J. Pardiwala &For Respondent: Jayant Kumar &
Section 10BSection 143(3)Section 144C(13)Section 1O

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI RAJESH KUMAR, AM Strides Shasun Limited The Asst. Commissioner of (formerly known as Strides Income Tax Circle 10(3), Arcolab Limited) 201, Mumbai Vs. Devavrata, Sector 17, Vashi, Navi Mumbai-400 703 Appellant .. Respondent PAN No. AADCS8104P Assessee by : Percy J. Pardiwala & Nitesh Josi, ARs’ Revenue by : Jayant Kumar & V. Jenardhanan, DR’s Date of hearing: 12-03-2018 Date of pronouncement : 08-06-2018 O R D E R PER MAHAVIR SINGH, JM: This appeal by the assessee is arising out of the order of Dispute Resolution Pane…

(i) DCIT v. Syngene International Ltd. (64 Taxmann.com 222) — Cited in 3 Judgments | BharatTax