Ingersoll Rand (India) Ltd. v. ACIT

57 Taxmann.com 413Reported decision2015#21099 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,615 Indian tax judgments — from 2016 to 2022.

Judgments citing Ingersoll Rand (India) Ltd. v. ACIT

Zeta Interactive Systems (India) Private Limited, Hyderabad vs. Income Tax Officer, Ward-17(4), Hyderabad

Appeal of the assessee is partly allowed

ITA 1812/HYD/2017[2011-13]Status: DisposedITAT Hyderabad07 Jun 2022AY 2011-13

Bench: Shri R.K. Panda & Shri Laliet Kumarassessment Year: 2011-12

For Appellant: Sri P.V.S.S. PrasadFor Respondent: Sri T. Sunil Goutam, DR

…ITA No 1812 of 2017 Zeta Interactive Systems India P Ltd Hyderabad IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ A ‘ Bench, Hyderabad Before Shri R.K. Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member Assessment Year: 2011-12 Zeta Interactive Systems Vs. Income Tax Officer (India) Pvt. Ltd, Hyderabad Ward 17(4) PAN:AAACZ2688N Hyderabad (Appellant) (Respondent) Assessee by: Sri P.V.S.S. Prasad Revenue by: Sri T. Sunil Goutam, DR Date of hearing: 01/06/2022 Date of pronouncement: 07/06/2022 ORDER Per Laliet Kumar, J.M. This is assessee’s appeal for the A.Y 2011-12 against the order of the C…

Randox Laboratories (India) Private Limited, Bangalore vs. DCIT, Bangalore

In the result, appeal by the Assessee is partly allowed and the appeal by the revenue is dismissed

ITA 800/BANG/2016[2011-12]Status: DisposedITAT Bangalore17 Jul 2019AY 2011-12

Bench: Shri N.V. Vasudevan & Shri Jason P. Boaz

For Respondent: Shri C.H. Sundar Rao, CIT(DR-I), ITAT, Bangalore

Section 143(3)Section 144CSection 92Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI JASON P. BOAZ, ACCOUNTANT MEMBER IT(TP)A No.433/Bang/2016 Assessment year : 2011-12 The Deputy Commissioner of Vs. M/s. Randox Laboratories India Income Tax, Private Limited, Circle 5(1)(1), Plot No.191-195 & 246-250, Bangalore. KIADB Industrial Area, Bommasandra Jigani Link Road Bengaluru – 560 105. PAN: AADCR 0074K APPELLANT RESPONDENT IT(TP)A No.800/Bang/2016 Assessment year : 2011-12 M/s. Randox Laboratories India Vs. The Deputy Commissioner of Private Limited, Income Tax, Bengaluru – 560 105. Ci…

DCIT, Bangalore vs. M/S Randox Laboratories India Pvt. Ltd., Mumbai

In the result, appeal by the Assessee is partly allowed and the appeal by the revenue is dismissed

ITA 433/BANG/2016[2011-12]Status: DisposedITAT Bangalore17 Jul 2019AY 2011-12

Bench: Shri N.V. Vasudevan & Shri Jason P. Boaz

For Respondent: Shri C.H. Sundar Rao, CIT(DR-I), ITAT, Bangalore

Section 143(3)Section 144CSection 92Section 92C

Dell International Services India Private Limited, Bangalore vs. JCIT, Bangalore

In the result, the appeal of the assessee is allowed for statistical purpose

ITA 308/BANG/2015[2010-11]Status: DisposedITAT Bangalore17 Jun 2016AY 2010-11

Bench: Shri Abraham P George & Shri Vijay Pal Rao

For Appellant: Shri Sampath Raghunathan, AdvocateFor Respondent: Shri P. Chandrashekar, CIT (D.R)

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH “ B ” BEFORE SHRI ABRAHAM P GEORGE, ACCOUNTANT MEMBER AND SHRI VIJAY PAL RAO, JUDICIAL MEMBER I.T.(T.P.) A. No.308/Bang/2015 (Assessment Year : 2010-11) M/s. Dell International Services Vs. Joint Commissioner of Income India Pvt. Ltd., Tax, LTU, No.12/1, 12/2A, 13/1A, Bangalore. Divyashree Gardens, Challaghatta Village, Varthur Hobli, Bangalore-560 071 PAN AABCD 1741M Appellant Respondent. Appellant By : Shri Sampath Raghunathan, Advocate. Respondent By : Shri P. Chandrashekar, CIT (D.R). Date of Hearing : 16.05.2016. Date of Pronouncement : 17.6.2016. O R…