India Rotork Controls India (P.) Ltd. v. CIT

195 Taxmann 328High Court2010#23360 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2017.

Judgments citing India Rotork Controls India (P.) Ltd. v. CIT

DCIT, New Delhi vs. M/S. Micromax Informatics Ltd., Gurgaon

The appeal of the Revenue is dismissed and that of the assessee is partly allowed

ITA 4647/DEL/2014[2006-07]Status: DisposedITAT Delhi30 Jun 2017AY 2006-07

Bench: Shri I. C. Sudhir & Shri B. P. Jain

For Appellant: Shri Ved Jain, C. AFor Respondent: Shri H. K. Choudhary, CIT [DR]
Section 142Section 143(3)Section 153A

…1 I. T. Appeal Nos. 4642,4643,4644 & 4645/Del/2014 AND I. T. Appeal Nos. 4647,4648,4649,4650 & 4651/Del/2014. Assessment Years : 2006-07,2007-08,2008-09,2009-10 & 2010-11. IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCHES: “E” NEW DELHI ] BEFORE SHRI I. C. SUDHIR, JUDICIAL MEMBER AND SHRI B. P. JAIN, ACCOUNTANT MEMBER I. T. Appeal Nos. 4642, 4643, 4644 & 4645/Del/2014 Assessment Years: 2006-07, 2008-09, 2009-10 & 2010-11 Micromax Informatics Ltd., Deputy Commissioner of C/o. Ved Jain & Associates, Vs. Income Tax, 100, Babar Road, Opp. Hotel Lalit, Central Circle : 16, New Delhi – 110 035. New Delhi. PAN :…

M/S. Micromax Informatics Ltd., New Delhi vs. DCIT, New Delhi

The appeal of the Revenue is dismissed and that of the assessee is partly allowed

ITA 4642/DEL/2014[2006-07]Status: DisposedITAT Delhi30 Jun 2017AY 2006-07

Bench: Shri I. C. Sudhir & Shri B. P. Jain

For Appellant: Shri Ved Jain, C. AFor Respondent: Shri H. K. Choudhary, CIT [DR]
Section 142Section 143(3)Section 153A

…1 I. T. Appeal Nos. 4642,4643,4644 & 4645/Del/2014 AND I. T. Appeal Nos. 4647,4648,4649,4650 & 4651/Del/2014. Assessment Years : 2006-07,2007-08,2008-09,2009-10 & 2010-11. IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCHES: “E” NEW DELHI ] BEFORE SHRI I. C. SUDHIR, JUDICIAL MEMBER AND SHRI B. P. JAIN, ACCOUNTANT MEMBER I. T. Appeal Nos. 4642, 4643, 4644 & 4645/Del/2014 Assessment Years: 2006-07, 2008-09, 2009-10 & 2010-11 Micromax Informatics Ltd., Deputy Commissioner of C/o. Ved Jain & Associates, Vs. Income Tax, 100, Babar Road, Opp. Hotel Lalit, Central Circle : 16, New Delhi – 110 035. New Delhi. PAN :…

DCIT Cir 3(1)(1), Mumbai vs. Ald Automotive P.Ltd, Mumbai

The appeal of the Revenue is dismissed

ITA 3173/MUM/2015[2009-10]Status: DisposedITAT Mumbai20 Jul 2016AY 2009-10

Bench: Shri Joginder Singh & Shri Rajesh Kumarassessment Year: 2009-10 Dcit, Circle 3(1)(1) M/S. Ald Automotive P. Ltd. Room No. 607, 6Th Floor 13Th Floor, Maker Chamber-Iv बनाम/ Aayakar Bhavan Nariman Point Vs. Mumbai 400020 Mumbai 400021 (राज"व /Revenue) ("नधा"रती /Assessee) Pan. No. Aafca0924K

Section 2(3)Section 32

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ए,मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “A”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी राजेश कुमार, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Rajesh Kumar, Accountant Member Assessment Year: 2009-10 DCIT, Circle 3(1)(1) M/s. ALD Automotive P. Ltd. Room No. 607, 6th Floor 13th Floor, Maker Chamber-IV बनाम/ Aayakar Bhavan Nariman Point Vs. Mumbai 400020 Mumbai 400021 (राज"व /Revenue) ("नधा"रती /Assessee) PAN. No. AAFCA0924K Shri Kailash Kanojiya राज"व क" ओर से / Revenue by "नधा"रती क" ओर से / Assessee by None 18/07/2016 सुनव…