Income Tax, Circle- 2(2)(1), Mumbai v. Mahindra & Mahindra Ltd.

86 Taxmann.com 162Income Tax Appellate Tribunal2017#25915 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2022 to 2025.

Sections most often in play

Section 115O Section 142(1)Section 143(2)Section 143(3)Section 234C Section 250 Section 35(1)(iv)Section 35(2AB)

Judgments citing Income Tax, Circle- 2(2)(1), Mumbai v. Mahindra & Mahindra Ltd.

VE COMMERCIAL VEHICLES LTD,NEW DELHI vs. DCIT, CENTRAL CIRCLE-5, NEW DELHI

In the result, appeal of the Revenue is dismissed

ITA 1100/DEL/2023[2015-16]Status: DisposedITAT Delhi19 Aug 2025AY 2015-16

Bench: Shri Satbeer Singh Godara & Shri Manish Agarwal

Section 115Section 142(1)Section 143(2)Section 143(3)Section 250Section 35

…ITA Nos.1100, 1101 & 1411/Del/2023 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “I” BENCH: NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA No.1100 & 1101/Del/2023 [Assessment Year : 2015-16 & 2016-17] VE Commercial Vehicle Ltd. vs DCIT 3rd Floor, Select City Walk, A-3 Central Circle-5 District Centre, Saket New Delhi New Delhi-110017 [Earlier assessed at PAN-AABCE9378F ACIT, Special Range 9, New Delhi] APPELLANT RESPONDENT [Assessment Year : 2015-16] ACIT vs VE Commercial Vehicle Ltd. Central Circle-05 3rd Floor, Select City Walk, A-3 New Delhi District Cent…

JCIT (OSD) CIRCLE-77(1), NEW DELHI vs. SISTEMA SHYAM TELESERVICES LTD, NEW DELHI

In the result, the appeal of the Revenue is treated as allowed for statistical purposes

ITA 1336/DEL/2020[2013-14]Status: DisposedITAT Delhi01 Aug 2023AY 2013-14

Bench: Shri G.S. Pannu, Hon’Ble & Ms. Astha Chandraasstt. Year: 2013-14

For Appellant: Shri Alok Basant, ARFor Respondent: Shri Vizay B. Vasanta, CIT-DR

Section 154Section 194HSection 201Section 201(1)Section 220Section 220(2)Section 4

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER Asstt. Year: 2013-14 JCIT(OSD), Vs. Sistema Shyam Teleservices Ltd. Circle-77(1) A-60, Naraina Industrial Area, New Delhi Phase-1, New Delhi Pin 110 028 PAN AACCS1709H (Appellant) (Respondent) Assessee by: Shri Alok Basant, AR Ms. Poonam Ahuja, Advocate Department by: Shri Vizay B. Vasanta, CIT-DR Date of Hearing: 04.05.2023 Date of 01.08.2023 pronouncement: O R D E R PER ASTHA CHANDRA, JM The appeal filed by the Revenue arises out of the order dated 11.02.2020 of the Ld.…

DR. REDDYS LABORATORIES LIMITED, HYDERABAD,HYDERABAD vs. DCIT, CIRCLE-17(1), HYDERABAD, HYDERABAD

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

ITA 1723/HYD/2016[2007-08]Status: DisposedITAT Hyderabad08 Jul 2022AY 2007-08

Bench: Shri Laxmi Prasad Sahu & Shri K.Narasimha Charyassessment Years: 2007-08 Dr.Reddy’S Laboratories Vs. Dcit,Circle-17(1) Limited Hyderabad 8-2-337, Road No.3 Banjara Hills Hyderabad-500 034

For Appellant: Shri S.P.ChidambaramFor Respondent: Shri Y.V.S.T.Sai,CIT-DR

Section 143(3)Section 154Section 80I

…1 Dr.Reddy’s Laboratories Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘B’ Bench, Hyderabad Before Shri Laxmi Prasad Sahu, Accountant Member AND Shri K.Narasimha Chary, Judicial Member Assessment Years: 2007-08 Dr.Reddy’s Laboratories Vs. DCIT,Circle-17(1) Limited Hyderabad 8-2-337, Road No.3 Banjara Hills Hyderabad-500 034 PAN : AAACD7999Q (Appellant) (Respondent) Assessee by: Shri S.P.Chidambaram, Advocate Revenue by: Shri Y.V.S.T.Sai,CIT-DR Date of hearing: 05.07.2022 Date of pronouncement: 08.07.2022 O R D E R Per Shri Laxmi Prasad Sahu, A.M.: This appeal filed by the assessee is directed agai…