(i) Watson Pharma (P.) Ltd. v. DCIT

54 Taxmann.com 88Reported decision2015#18057 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2017 to 2024.

Sections most often in play

Section 10B(1)(e)(iii)Section 143(3)Section 144BSection 144C(13)Section 154Section 92CA(3)

Judgments citing (i) Watson Pharma (P.) Ltd. v. DCIT

Maersk Global Service Centers (India ) Pvt. Ltd, Mumbai vs. The DCIT Circle-15(1) (1) Addl/Jt/Dy/ACIT/ITO-NFAC-Delhi, Mumbai

In the result, appeal of assessee is partly allowed

ITA 723/MUM/2022[2017-18]Status: DisposedITAT Mumbai05 Jan 2024AY 2017-18

Bench: Shri Vikas Awasthy & Ms. Padmavathy.Sआअसं.723/मुं/2022 (िन.व. 2017-18) Maersk Global Service Centres (India) Private Limited, 12Th Floor, Empire Tower, Village Elthan, Airoli, Off Thane Belapur Road, Navi Mumbai – 400 708. Pan: Aadcm-7786-M ...... अपीलाथ"/Appellant बनाम Vs. The Dcit, Circle 15(1)(1), Addl/Jt/Dy/Acit/Ito-Nafc-Delhi, Aaykar Bhavan, M.K.Road, Mumbai – 400 020 ..... "ितवादी/Respondent

For Appellant: Shri Porus Kaka, Sr. Advocate with Shri Manish Kanth, AdvocateFor Respondent: Shri Manoj Kumar –CIT DR/
Section 143(3)Section 154Section 92C

…आयकर अपीलीय अिधकरण मुंबई पीठ “जे ”,मुंबई "ी िवकास अव"थी, "ाियक सद" एवं सु"ी प"ावती. एस, लेखाकार सद" के सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & MS. PADMAVATHY.S, ACCOUNTANT MEMBER आअसं.723/मुं/2022 (िन.व. 2017-18) Maersk Global Service Centres (India) Private Limited, 12th Floor, Empire Tower, Village Elthan, Airoli, Off Thane Belapur Road, Navi Mumbai – 400 708. PAN: AADCM-7786-M ...... अपीलाथ"/Appellant बनाम Vs. The DCIT, Circle 15(1)(1), Addl/JT/DY/ACIT/ITO-NAFC-Delhi, Aaykar Bhavan, M.K.Road, Mumbai – 400 020 ..... "ितवादी/Respondent अपी…

Rolls Royce Marine India P.Ltd, Navi Mumbai vs. DCIT Cir 15(3)(1), Mumbai

In the result, assessee’s appeal is partly allowed

ITA 7424/MUM/2017[2013-14]Status: DisposedITAT Mumbai05 Feb 2020AY 2013-14

Bench: Shri Pramod Kumar & Shri Saktijit Dey

For Appellant: Ms. Karishma PatharphekarFor Respondent: Shri Vodhalraj Singh
Section 143(3)Section 144C(13)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI PRAMOD KUMAR, VICE PRESIDENT, AND SHRI SAKTIJIT DEY, JUDICIAL MEMBER ITA no.7424/Mum./2017 (Assessment Year : 2013–14) Rolls Royce Marine India Pvt. Ltd. Plot no.D–505, TTC Industrial Area ……………. Appellant MIDC, Turbhe, Nari Mumbai 400 703 PAN – AAACU4687L v/s Dy. Commissioner of Income Tax ……………. Respondent Circle–15(3)(1), Mumbai Assessee by : Ms. Karishma Patharphekar Revenue by : Shri Vodhalraj Singh Date of Hearing – 14.11.2019 Date of Order – 05.02.2020 O R D E R PER SAKTIJIT DEY, J.M. This is an appeal by the assessee against the asse…

Tpg Capital India P.Ltd, Mumbai vs. DCIT Cir 3(3), Mumbai

In the result, appeal is dismissed

ITA 3068/MUM/2017[2010-11]Status: DisposedITAT Mumbai28 Jun 2019AY 2010-11

Bench: Shri Saktijit Deyand Shri Manoj Kumar Aggarwal

For Appellant: Shri Porus Kaka a/wFor Respondent: Shri Manish K. Singh

…IN THE INCOME TAX APPELLATE TRIBUNAL “J”BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBERAND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER IT(TP)A no.3068/Mum./2017 (Assessment Year : 2010–11) TPG Capital India Pvt. Ltd. 1004, The Capital Plot no.C–70 G–Block, Bandra Kurla Complex ……………. Appellant Bandra (E), Mumbai 400 051 PAN – AABCN660K v/s Dy. Commissioner of Income Tax ……………. Respondent Circle–3(3), Mumbai ITA no.2303/Mum./2017 (Assessment Year : 2010–11) Dy. Commissioner of Income Tax ……………. Appellant Circle–14(3)(1), Mumbai v/s TPG Capital India Pvt. Ltd. 1004, The Capital Plot no.C–70 G–Block, Ba…

Siemens Technology and Services P.Ltd, Mumbai vs. CIT 7, Mumbai

In the result assessee’s appeals for the Assessment Years 2003-04 and 2005-06 are partly allowed for statistical purposes

ITA 4165/MUM/2013[2004-05]Status: DisposedITAT Mumbai30 Jun 2017AY 2004-05

Bench: Shri G.S. Pannu & Shri C.N. Prasadsiemens Information Systems V. Assistant Commissioner Of Income- Limited Tax, 130, Pandurang Budhkar Marg, 7(2), Aaykar Bhavan, M.K.Raod Worli, Mumbai 400 020 Mumbai 400 018 Pan : Aaacs 9788 E (अपीलार्थी / Appellant) (प्रत्यर्थी / Respondent)

For Appellant: Mrs. Vasanti PatelFor Respondent: Shri E.Sankaran
Section 10ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI C.N. PRASAD, JUDICIAL MEMBER Siemens Information Systems v. Assistant Commissioner of Income- Limited tax, 130, Pandurang Budhkar Marg, 7(2), Aaykar Bhavan, M.K.Raod Worli, Mumbai 400 020 Mumbai 400 018 PAN : AAACS 9788 E (अपीलार्थी / Appellant) (प्रत्यर्थी / Respondent) अपीलार्थी की ओर से /Appellant by : Mrs. Vasanti Patel प्रत्यर्थी की ओर से /Respondent by : Shri E.Sankaran Assistant Commissioner of Income- v. Siemens Information Systems tax, Limited 7(2), Aaykar Bhavan, M.K.Raod 130, Pandurang Bud…

Siemens Information Systems Ltd, Mumbai vs. Addl CIT 7(2), Mumbai

In the result assessee’s appeals for the Assessment Years 2003-04 and 2005-06 are partly allowed for statistical purposes

ITA 6299/MUM/2011[2005-06]Status: DisposedITAT Mumbai30 Jun 2017AY 2005-06

Bench: Shri G.S. Pannu & Shri C.N. Prasadsiemens Information Systems V. Assistant Commissioner Of Income- Limited Tax, 130, Pandurang Budhkar Marg, 7(2), Aaykar Bhavan, M.K.Raod Worli, Mumbai 400 020 Mumbai 400 018 Pan : Aaacs 9788 E (अपीलार्थी / Appellant) (प्रत्यर्थी / Respondent)

For Appellant: Mrs. Vasanti PatelFor Respondent: Shri E.Sankaran
Section 10ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI C.N. PRASAD, JUDICIAL MEMBER Siemens Information Systems v. Assistant Commissioner of Income- Limited tax, 130, Pandurang Budhkar Marg, 7(2), Aaykar Bhavan, M.K.Raod Worli, Mumbai 400 020 Mumbai 400 018 PAN : AAACS 9788 E (अपीलार्थी / Appellant) (प्रत्यर्थी / Respondent) अपीलार्थी की ओर से /Appellant by : Mrs. Vasanti Patel प्रत्यर्थी की ओर से /Respondent by : Shri E.Sankaran Assistant Commissioner of Income- v. Siemens Information Systems tax, Limited 7(2), Aaykar Bhavan, M.K.Raod 130, Pandurang Bud…

(i) Watson Pharma (P.) Ltd. v. DCIT (54 Taxmann.com 88) — Cited in 5 Judgments | BharatTax