Industries & Holdings Limited Vs ACIT (2011) 59 DTR 0182 (ii) Tata Autocomp Systems Limited v. ACIT

106 DTR 137Reported decision2014#10954 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2016 to 2025.

Sections most often in play

Section 10(B)(3)Section 10B(1)(e)Section 10B(3)

Judgments citing Industries & Holdings Limited Vs ACIT (2011) 59 DTR 0182 (ii) Tata Autocomp Systems Limited v. ACIT

ACIT, Circle- 9(1), New Delhi vs. Fis Global Business Solutions India Pvt. Ltd., New Delhi

In the result, the appeal of the Revenue and CO of the assessee are partly allowed as above for statistical purposes

ITA 372/DEL/2018[2009-10]Status: DisposedITAT Delhi25 Aug 2025AY 2009-10

Bench: Shri Sudhir Pareek & Shri Avdhesh Kumar Mishra

…egwerk India (P.) Ltd. (2010) 102 taxmann.com 669 (Del-Trib)  Delhi Call Centers Pvt Ltd (ITA 6132/D/2014) (Del-Trib)  Baba Global Ltd (2016) 70 taxmann.com 338 (Del-Trib.)  Siva Industries & Holdings Ltd (2011) 46 SOT 112 (Chennai)  Four Soft Ltd. (2014) 106 DTR 137 (Hyd.)  Apollo Tyres Ltd. (I.T.A No.616/Coch/2011)  Tooltech Global Engineering Pvt. Ltd. (TS-271-ITAT-2014(PUN)-TP) 44. The Ld. Counsel objected the use of information called under section 133(6) of the Act at the back of the assessee on the reasoning that such financial information was not otherwise available in the public domain as it violat…

Madhusha Holdings P.Ltd, Mumbai vs. ITO 3(2)(2), Mumbai

The appeal of the assessee is partly allowed

ITA 6676/MUM/2013[2010-11]Status: DisposedITAT Mumbai25 Jan 2018AY 2010-11

Bench: Shri Joginder Singh & Shri Rajesh Kumar

Section 2(22)(e)

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘बी’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES, ‘B’ 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 ITA Nos.6675 & 6676/Mum/2013 Assessment Years: 2009-10 & 2010-11 M/s Madhusha Holdings P. Income Tax Officer-3(2)(2), Ltd.(formerly known as R. No.609, 6th Floor, बनाम/ UCIL Investment Ltd.), Aayakar Bhavan, Vs. 69A Mittal Chambers, M.K. Road, Nariman Point, Mumbai-400020 Mumbai-400021 (राज"व /Revenue) ("नधा"रती /Assessee) PAN. No.AAACV4048D "नधा"रती…

Madhusha Holdings P.Ltd, Mumbai vs. ITO 3(2)(2), Mumbai

The appeal of the assessee is partly allowed

ITA 6675/MUM/2013[2009-10]Status: DisposedITAT Mumbai25 Jan 2018AY 2009-10

Bench: Shri Joginder Singh & Shri Rajesh Kumar

Section 2(22)(e)

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘बी’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES, ‘B’ 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 ITA Nos.6675 & 6676/Mum/2013 Assessment Years: 2009-10 & 2010-11 M/s Madhusha Holdings P. Income Tax Officer-3(2)(2), Ltd.(formerly known as R. No.609, 6th Floor, बनाम/ UCIL Investment Ltd.), Aayakar Bhavan, Vs. 69A Mittal Chambers, M.K. Road, Nariman Point, Mumbai-400020 Mumbai-400021 (राज"व /Revenue) ("नधा"रती /Assessee) PAN. No.AAACV4048D "नधा"रती…

ITO 3(2)(2), Mumbai vs. Millennium Appliances India Ltd, Mumbai

The appeal of the Revenue is dismissed

ITA 5149/MUM/2015[2011-12]Status: DisposedITAT Mumbai18 Jan 2018AY 2011-12

Bench: Shri Joginder Singh & Shri Rajesh Kumarassessment Year: 2011-12 Income Tax Officer-3(2)(2), M/S Millenium Room No.673, 6Th Floor, Appliances India Ltd. बनाम/ Aayakar Bhavan, 171-C, Mittal Court, Vs. M.K. Road, Nariman Point, Mumbai-400020 Mumbai-400021 (राज"व /Revenue) ("नधा"रती /Assessee) Pan. No.Aaccm7838D

Section 143(3)Section 144CSection 14ASection 153A

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘बी’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES, ‘B’ 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: 2011-12 Income Tax Officer-3(2)(2), M/s Millenium Room No.673, 6th Floor, Appliances India Ltd. बनाम/ Aayakar Bhavan, 171-C, Mittal Court, Vs. M.K. Road, Nariman Point, Mumbai-400020 Mumbai-400021 (राज"व /Revenue) ("नधा"रती /Assessee) PAN. No.AACCM7838D राज"व क" ओर से / Revenue by Shri Sumar Kumar-DR "नधा"रती क" ओर से / Assessee by Sh…

ACIT, New Delhi vs. M/S Wave Industries Pvt. Ltd., New Delhi

The appeals of the Revenue are dismissed

ITA 6607/DEL/2016[2013-14]Status: DisposedITAT Delhi08 Nov 2017AY 2013-14

Bench: Shri N.K. Saini & Shri Joginder Singh

Section 14ASection 14A(2)

…आयकर अपील"य अ"धकरण, "द"ल", "यायपीठ, ‘जी’,"द"ल"। IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “G”, DELHI "ी एन.के. सैनी, लेखा सद"य एवं "ी जो"ग"दर "संह, "या"यक सद"य, के सम! Before Shri N.K. Saini, Accountant Member and Shri Joginder Singh, Judicial Member, ITA Nos.6606 & 6607/Del/2016 Assessment Year: 2013-14 ACIT, M/s Wave Infratech Pvt Ltd. Central Circle-29, C-1, Sec-3, Noida, बनाम/ Room No.318, U.P.-201301 Vs. 3rd Floor, ARA Centre, Or Jhandewalan Extn. M/s Wave Infratech Pvt. Ltd. New Delhi Mezzaine Floor, M-4, South Extension, Part-II, New Delhi-110049 (राज"व /Revenue) ("नधा&'रती /Assessee) PAN. No.…

ACIT, New Delhi vs. M/S Wave Infratech Pvt. Ltd., Noida

The appeals of the Revenue are dismissed

ITA 6606/DEL/2016[2013-14]Status: DisposedITAT Delhi08 Nov 2017AY 2013-14

Bench: Shri N.K. Saini & Shri Joginder Singh

Section 14ASection 14A(2)

…आयकर अपील"य अ"धकरण, "द"ल", "यायपीठ, ‘जी’,"द"ल"। IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “G”, DELHI "ी एन.के. सैनी, लेखा सद"य एवं "ी जो"ग"दर "संह, "या"यक सद"य, के सम! Before Shri N.K. Saini, Accountant Member and Shri Joginder Singh, Judicial Member, ITA Nos.6606 & 6607/Del/2016 Assessment Year: 2013-14 ACIT, M/s Wave Infratech Pvt Ltd. Central Circle-29, C-1, Sec-3, Noida, बनाम/ Room No.318, U.P.-201301 Vs. 3rd Floor, ARA Centre, Or Jhandewalan Extn. M/s Wave Infratech Pvt. Ltd. New Delhi Mezzaine Floor, M-4, South Extension, Part-II, New Delhi-110049 (राज"व /Revenue) ("नधा&'रती /Assessee) PAN. No.…

Ddb Mudra P.Ltd, Mumbai vs. DCIT Cir 6(3), Mumbai

The appeal of the assessee is partly allowed

ITA 5656/MUM/2016[2011-12]Status: DisposedITAT Mumbai02 Nov 2017AY 2011-12

Bench: Shri Joginder Singh & Shri Rajesh Kumarassessment Year: 2011-12 M/S Ddb Mudra Pvt. Ltd. Dcit, Opp. Grand Hyatt, Circle-6(3), बनाम/ Santacruz (E) Mumbai Vs. Mumbai-400055 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aaacm5763H

Section 14ASection 14A(2)

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘सी’ ,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES, ‘C’ 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: 2011-12 M/s DDB Mudra Pvt. Ltd. DCIT, Opp. Grand Hyatt, Circle-6(3), बनाम/ Santacruz (E) Mumbai Vs. Mumbai-400055 ("नधा"रती /Assessee) (राज"व /Revenue) PAN. No.AAACM5763H "नधा"रती क" ओर से / Assessee by Shri Rishabh Shah Shri Rajat Mittal-DR राज"व क" ओर से / Revenue by 02/11/2017 सुनवाई क" तार"ख / Date of Hearing : 02/11/2017 आदेश…

Zoom Entertainment Network Ltd, Mumbai vs. Asst CIT Cir 11(1), Mumbai

The appeal of the assessee is allowed

ITA 3453/MUM/2016[2010-11]Status: DisposedITAT Mumbai21 Apr 2017AY 2010-11

Bench: Shri Joginder Singh & Shri Rajendraassessment Year-2010-11 Zoom Entertainment Acit, Network Limited, Circle-11(1), बनाम/ 1St Floor, Trade Garden Aayakar Bhavan, Vs. Kamala Mills Compound Mumbai-400020 Senapati Bapat Marg, Lower Parel, Mumbai-400013 Pan No.Aaacz2897B ("नधा"रती /Assessee) (राज"व /Revenue)

Section 143(3)Section 144CSection 14ASection 14A(2)Section 153A

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ’ ए, मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “A”, MUMBAI "ी जोिग"दर "सह, "याियक सद"य एवं "ी राजे"", लेखा सद"य, के सम" । Before Shri Joginder Singh, Judicial Member and Shri Rajendra, Accountant Member Assessment Year-2010-11 Zoom Entertainment ACIT, Network Limited, Circle-11(1), बनाम/ 1st Floor, Trade Garden Aayakar Bhavan, Vs. Kamala Mills Compound Mumbai-400020 Senapati Bapat Marg, Lower Parel, Mumbai-400013 PAN No.AAACZ2897B ("नधा"रती /Assessee) (राज"व /Revenue) "नधा"रती क" ओर से / Assessee by Shri S. Venkatraman राज"व क" ओर से / Revenue by Shri Rajesh Kum…

Baba Global Ltd., Delhi vs. DCIT, New Delhi

Accordingly we direct the AO to restrict the addition to the exempt income. Accordingly this ground is partly allowed in favour of the assessee

ITA 1086/DEL/2015[2006-07]Status: DisposedITAT Delhi05 May 2016AY 2006-07

Bench: Shri I.C. Sudhir & Shri Prashant Maharishi

For Appellant: Shri Ved Jain, AdvFor Respondent: Shri Sanjay Kumar, Sr. DR
Section 143(3)Section 144CSection 14ASection 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH “I-2” NEW DELHI) BEFORE SHRI I.C. SUDHIR AND SHRI PRASHANT MAHARISHI ITA Nos. 1086 to 1091/Del/2015 Assessment Years: 2006-07 to 2011-12 Baba Global Ltd., vs. DCIT, 4873-Chandni Chowk, Central Circle-29, Delhi. New Delhi (PAN: AAACB6357N) (Appellant) (Respondent) Assessee by: Shri Ved Jain, Adv. Department by: Shri Sanjay Kumar, Sr. DR Date of hearing : 08 .02.2016 Date of pronouncement: 05:05.2016 ORDER PER I.C. SUDHIR: JUDICIAL MEMBER These are six appeals filed by the assessee against the action of the learned DRP upholding the order passed by the AO under Sect…

Industries & Holdings Limited Vs ACIT (2011) 59 DTR 0182 (ii) Tata Autocomp Systems Limited v. ACIT (106 DTR 137) — Cited in 9 Judgments | BharatTax