Intervet India (P.) Ltd. v. Deputy Commissioner of Income Tax

70 Taxmann.com 163Reported decision#21292 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2018 to 2022.

Judgments citing Intervet India (P.) Ltd. v. Deputy Commissioner of Income Tax

Lanxess India P.Ltd, Thane vs. DCIT Cir 1, Thane

In the result, the present appeal is partly allowed

ITA 971/MUM/2015[2010-11]Status: DisposedITAT Mumbai06 Dec 2022AY 2010-11
For Appellant: Shri Dhanesh Bafna, Ms. ChandniFor Respondent: Ms. Samruddhi Dhananjay Hande
Section 143(3)Section 144C(13)Section 144C(5)Section 69CSection 92C

…igh Court in case of PCIT vs. Amphenol Interconnect India P. Ltd (ITA No. 1131/2015 & Others) and on the decision of the Tribunal in case of Firmenich Aromatics Production (India) Pvt. Ltd vs. ITO (ITA No. 7145/Mum/2017), and Intervet India Pvt. Ltd Vs. DCIT (70 Taxmann.com 163 Pune-Trib). 14. Per contra, the Ld. Departmental Representative relied upon the order passed by TPO and the DRP. She submitted that in the case of the Appellant, CUP can be applied considering internal comparable uncontrolled transactions entered into by the Appellant with unrelated parties. The most direct comparison has been provided by…

Tetra Pak India Private Limited, Pune vs. Deputy Commissioner of Income Tax, Pune

In the result, the appeal of assessee for assessment year

ITA 521/PUN/2017[2012-13]Status: DisposedITAT Pune23 Mar 2018AY 2012-13

Bench: Shri Anil Chaturvedi, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri Nikhil PathakFor Respondent: Shri Rajeev Kumar
Section 143(3)

…आयकर अऩीऱीय अधधकरण “ए” न्यायऩीठ ऩुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE श्री अननऱ चतुर्वेदी, ऱेखा सदस्य, एर्वं श्री वर्वकास अर्वस्थी, न्यानयक सदस्य के समक्ष । BEFORE SHRI ANIL CHATURVEDI, AM AND SHRI VIKAS AWASTHY, JM आयकर अऩीऱ सं. / ITA No.635/PUN/2016 ननधाारण र्वर्ा / Assessment Year : 2011-12 Tetra Pak India Pvt. Ltd., B-53, MIDC Phase II, Chakan Industrial Area, Village-Vasuli, Taluka-Khed, Pune PAN : AAACT3467B .......अऩीऱाथी / Appellant बनाम / V/s. Dy. Commissioner of Income Tax, Circle – 7, Pune ……प्रत्यथी / Respondent आयकर अऩीऱ सं. / ITA No.665/PUN/2016 ननधाारण र्वर्ा / Asses…

Deputy Commissioner of Income-Tax, Pune vs. M/S. Tetra Pak India Pvt. Ltd., Pune

In the result, the appeal of assessee for assessment year

ITA 665/PUN/2016[2011-12]Status: DisposedITAT Pune23 Mar 2018AY 2011-12

Bench: Shri Anil Chaturvedi, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri Nikhil PathakFor Respondent: Shri Rajeev Kumar
Section 143(3)

…आयकर अऩीऱीय अधधकरण “ए” न्यायऩीठ ऩुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE श्री अननऱ चतुर्वेदी, ऱेखा सदस्य, एर्वं श्री वर्वकास अर्वस्थी, न्यानयक सदस्य के समक्ष । BEFORE SHRI ANIL CHATURVEDI, AM AND SHRI VIKAS AWASTHY, JM आयकर अऩीऱ सं. / ITA No.635/PUN/2016 ननधाारण र्वर्ा / Assessment Year : 2011-12 Tetra Pak India Pvt. Ltd., B-53, MIDC Phase II, Chakan Industrial Area, Village-Vasuli, Taluka-Khed, Pune PAN : AAACT3467B .......अऩीऱाथी / Appellant बनाम / V/s. Dy. Commissioner of Income Tax, Circle – 7, Pune ……प्रत्यथी / Respondent आयकर अऩीऱ सं. / ITA No.665/PUN/2016 ननधाारण र्वर्ा / Asses…

Tetra Pak India Pvt. Ltd., Pune vs. Deputy Commissioner of Income-Tax

In the result, the appeal of assessee for assessment year

ITA 635/PUN/2016[2011-12]Status: DisposedITAT Pune23 Mar 2018AY 2011-12

Bench: Shri Anil Chaturvedi, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri Nikhil PathakFor Respondent: Shri Rajeev Kumar
Section 143(3)

…आयकर अऩीऱीय अधधकरण “ए” न्यायऩीठ ऩुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE श्री अननऱ चतुर्वेदी, ऱेखा सदस्य, एर्वं श्री वर्वकास अर्वस्थी, न्यानयक सदस्य के समक्ष । BEFORE SHRI ANIL CHATURVEDI, AM AND SHRI VIKAS AWASTHY, JM आयकर अऩीऱ सं. / ITA No.635/PUN/2016 ननधाारण र्वर्ा / Assessment Year : 2011-12 Tetra Pak India Pvt. Ltd., B-53, MIDC Phase II, Chakan Industrial Area, Village-Vasuli, Taluka-Khed, Pune PAN : AAACT3467B .......अऩीऱाथी / Appellant बनाम / V/s. Dy. Commissioner of Income Tax, Circle – 7, Pune ……प्रत्यथी / Respondent आयकर अऩीऱ सं. / ITA No.665/PUN/2016 ननधाारण र्वर्ा / Asses…

Intervet India (P.) Ltd. v. Deputy Commissioner of Income Tax (70 Taxmann.com 163) — Cited in 4 Judgments | BharatTax