INCOME TAX v. PAUL NOEL RODRIGUES

231 Taxmann 811High Court2015#19990 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,406 Indian tax judgments — from 2011 to 2020.

Judgments citing INCOME TAX v. PAUL NOEL RODRIGUES

The Commissioner of Income Tax vs. M/S. Astra Zeneca Pharma

In the result, the order passed by the

ITA/370/2011HC Karnataka12 Jun 2020

Bench: ALOK ARADHE,HEMANT CHANDANGOUDAR

Section 143Section 143(2)Section 153Section 153(3)Section 154Section 260Section 260ASection 80I

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 12TH DAY OF JUNE 2020 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE HEMANT CHANDANGOUDAR I.T.A. NO.370 OF 2011 C/W I.T.A.NO.37 OF 2012 I.T.A.NO.370/2011 BETWEEN: 1. THE COMMISSIONER OF INCOME-TAX LTU JSS TOWERS BSK III STAGE BANGALORE. 2. THE JOINT COMISSIONER OF INCOME-TAX LTDU JSS TOWERS BSK III STAGE BANGALORE. ... APPELLANTS (By Sri.K.V.ARAVIND, ADV.,) AND: M/S ASTRA ZENECA PHARMA INDIA LTD. P.B.NO.2483 OFF BELLARY ROAD HEBBAL BANGALORE. ... RES…

Vivek Financial Focus Ltd., New Delhi vs. DCIT, Circle- 17(1), New Delhi

In the result, appeal of the Assessee is allowed

ITA 6972/DEL/2017[2001-02]Status: DisposedITAT Delhi09 Jul 2018AY 2001-02

Bench: Shri Bhavnesh Saini

For Appellant: Shri Ashish Goel, C.A. and Shri Rishab Jain, C.AFor Respondent: Shri S.L. Anuragi, Sr. D.R
Section 131Section 143(2)Section 143(3)Section 147Section 148Section 153Section 250Section 254Section 263Section 264

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “SMC” : DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER ITA.No.6972/Del./2017 Assessment Year 2001-2002 M/s. Vivek Financial Focus The DCIT, Ltd., 105, Vishwas Sadan, 9 Circle-17(1), District Centre, Janakpuri, vs. New Delhi. New Delhi – 110 058. PAN AAACV4309A (Appellant) (Respondent) Shri Ved Jain, Advocate For Assessee : Shri Ashish Goel, C.A. and Shri Rishab Jain, C.A. For Revenue : Shri S.L. Anuragi, Sr. D.R. Date of Hearing : 05.07.2018 Date of Pronouncement : 09.07.2018 ORDER This appeal by assessee has been directed against the Order of the Ld.…

Bechtel India Pvt. Ltd., New Delhi vs. Addl.CIT, Special Range-2, New Delhi

In the result, appeal of the assessee is allowed

ITA 6131/DEL/2017[2008-09]Status: DisposedITAT Delhi23 Nov 2017AY 2008-09

Bench: Sh. H.S. Sidhu & Sh. O.P. Kantassessment Year: 2008-09 Vs. Addl. Cit, Special Range-2, M/S. Bechtel India Pvt. Ltd., 418, Naurang House, 21 K.G. Marg, New Delhi New Delhi Pan : Aaacb0298A (Appellant) (Respondent) Appellant By Sh. Himanshu Sinha, Adv. & Ms. Vrinda Tulshan, Adv. Respondent By Sh. H.K. Choudhary, Cit(Dr) Date Of Hearing 26.10.2017 Date Of Pronouncement 23.11.2017 Order Per O.P. Kant, A.M.:

Section 143(3)Section 144CSection 144C(13)Section 153(3)Section 154Section 254Section 271Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘I-2’, NEW DELHI BEFORE SH. H.S. SIDHU, JUDICIAL MEMBER AND SH. O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2008-09 Vs. Addl. CIT, Special Range-2, M/s. Bechtel India Pvt. Ltd., 418, Naurang House, 21 K.G. Marg, New Delhi New Delhi PAN : AAACB0298A (Appellant) (Respondent) Appellant by Sh. Himanshu Sinha, Adv. & Ms. Vrinda Tulshan, Adv. Respondent by Sh. H.K. Choudhary, CIT(DR) Date of hearing 26.10.2017 Date of pronouncement 23.11.2017 ORDER PER O.P. KANT, A.M.: This appeal by the assessee is directed against order dated 27/07/2017 passed by the Additional Com…

Andhra PRadesh Pradesh Fibres Limited vs. Assistant commissioner of Income Tax

ITTA/370/2011HC Telangana15 Nov 2011

Bench: V.V.S.RAO,SANJAY KUMAR