International Taxation-I, New Delhi v. Cargil TSF PTE Ltd.

212 Taxmann 16High Court#19878 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2020 to 2020.

Judgments citing International Taxation-I, New Delhi v. Cargil TSF PTE Ltd.

Siva Industries and Holdings Limited, Chennai vs. DCIT, Chennai

In the result, the assessee’s appeals in ITA No 1392/2016 for the

ITA 1973/CHNY/2016[2010-11]Status: HeardITAT Chennai21 Jan 2020AY 2010-11

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaraman

Section 250(6)

…ven under section 2(28A) which reads as under: Reliance was placed on the following decisions: a) M.K.J Enterprises Ltd., Kolkatta Vs Department of Income tax — ITAT Kolkatta b) Director of Income tax, International Taxation-I, New Delhi Vs Cargil TSF PTE Ltd 212 Taxmann 16 (Delhi High Court)(2013) c) Commissioner of Income tax Vs Cargil Global Trading P Ltd., 335 ITR 94 (Delhi High Court) d) Board Circular No.22/68-IT(B) (F.No.12/23/68-IT(B) (F.No.12/23/68- IT(B)) dt.28- 3/13.5.1968 5.3.1 The Assessing Officer has observed that the transactions are between M/s Siva Ventures (Holding Co.,) to the appellant (subsi…

DCIT, Chennai vs. Siva Ventures Ltd., Chennai

In the result, the assessee’s appeals in ITA No 1392/2016 for the

ITA 1421/CHNY/2016[2008-2009]Status: DisposedITAT Chennai21 Jan 2020AY 2008-2009

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaraman

Section 250(6)

…ven under section 2(28A) which reads as under: Reliance was placed on the following decisions: a) M.K.J Enterprises Ltd., Kolkatta Vs Department of Income tax — ITAT Kolkatta b) Director of Income tax, International Taxation-I, New Delhi Vs Cargil TSF PTE Ltd 212 Taxmann 16 (Delhi High Court)(2013) c) Commissioner of Income tax Vs Cargil Global Trading P Ltd., 335 ITR 94 (Delhi High Court) d) Board Circular No.22/68-IT(B) (F.No.12/23/68-IT(B) (F.No.12/23/68- IT(B)) dt.28- 3/13.5.1968 5.3.1 The Assessing Officer has observed that the transactions are between M/s Siva Ventures (Holding Co.,) to the appellant (subsi…

DCIT, Chennai vs. Siva Ventures Limited, Chennai

In the result, the assessee’s appeals in ITA No 1392/2016 for the

ITA 663/CHNY/2015[2010-11]Status: DisposedITAT Chennai21 Jan 2020AY 2010-11

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaraman

Section 250(6)

…ven under section 2(28A) which reads as under: Reliance was placed on the following decisions: a) M.K.J Enterprises Ltd., Kolkatta Vs Department of Income tax — ITAT Kolkatta b) Director of Income tax, International Taxation-I, New Delhi Vs Cargil TSF PTE Ltd 212 Taxmann 16 (Delhi High Court)(2013) c) Commissioner of Income tax Vs Cargil Global Trading P Ltd., 335 ITR 94 (Delhi High Court) d) Board Circular No.22/68-IT(B) (F.No.12/23/68-IT(B) (F.No.12/23/68- IT(B)) dt.28- 3/13.5.1968 5.3.1 The Assessing Officer has observed that the transactions are between M/s Siva Ventures (Holding Co.,) to the appellant (subsi…

DCIT, Chennai vs. Siva Ventures Ltd., Chennai

In the result, the assessee’s appeals in ITA No 1392/2016 for the

ITA 1075/CHNY/2014[2009-10]Status: DisposedITAT Chennai21 Jan 2020AY 2009-10

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaraman

Section 250(6)

…ven under section 2(28A) which reads as under: Reliance was placed on the following decisions: a) M.K.J Enterprises Ltd., Kolkatta Vs Department of Income tax — ITAT Kolkatta b) Director of Income tax, International Taxation-I, New Delhi Vs Cargil TSF PTE Ltd 212 Taxmann 16 (Delhi High Court)(2013) c) Commissioner of Income tax Vs Cargil Global Trading P Ltd., 335 ITR 94 (Delhi High Court) d) Board Circular No.22/68-IT(B) (F.No.12/23/68-IT(B) (F.No.12/23/68- IT(B)) dt.28- 3/13.5.1968 5.3.1 The Assessing Officer has observed that the transactions are between M/s Siva Ventures (Holding Co.,) to the appellant (subsi…