Inteva Products India Automative P. Ltd. v. DCIT

72 Taxmann.com 163Income Tax Appellate Tribunal2016#25553 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2020.

Judgments citing Inteva Products India Automative P. Ltd. v. DCIT

Infineon Technologies India Private Limited, Bangalore vs. DCIT, Bangalore

In the result, the appeal by the assessee is partly allowed

ITA 474/BANG/2015[2010-11]Status: DisposedITAT Bangalore21 Aug 2020AY 2010-11

Bench: Shri N V Vasudevan & Shri G Manjunatha

For Appellant: Shri K R Vasudevan, AdvocateFor Respondent: Shri Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru
Section 143(3)Section 144C(8)Section 92

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI N V VASUDEVAN, VICE PRESIDENT AND SHRI G MANJUNATHA, ACCOUNTANT MEMBER IT(TP)A No.405/Bang/2015 Assessment year: 2010-11 The Deputy Commissioner of Vs. Infineon Technologies India Income Tax, Pvt. Ltd., 9th Floor, Prestige Thirulakshmi, Circle 3(1)(1), Bangalore. No.11, Mahatma Gandhi Road, Bangalore – 560 001. PAN: AABCS 6967N APPELLANT RESPONDENT IT(TP)A No.474/Bang/2015 Assessment year: 2010-11 Infineon Technologies India Vs. The Deputy Commissioner of Pvt. Ltd., Income Tax, Bangalore – 560 001. Circle 3(1)(1), PAN: AABCS 6967N Bangalor…

DCIT, Bangalore vs. M/S Infineon Technologies India Pvt. Ltd., Bangalore

In the result, the appeal by the assessee is partly allowed

ITA 405/BANG/2015[2010-11]Status: DisposedITAT Bangalore21 Aug 2020AY 2010-11

Bench: Shri N V Vasudevan & Shri G Manjunatha

For Appellant: Shri K R Vasudevan, AdvocateFor Respondent: Shri Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru
Section 143(3)Section 144C(8)Section 92

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI N V VASUDEVAN, VICE PRESIDENT AND SHRI G MANJUNATHA, ACCOUNTANT MEMBER IT(TP)A No.405/Bang/2015 Assessment year: 2010-11 The Deputy Commissioner of Vs. Infineon Technologies India Income Tax, Pvt. Ltd., 9th Floor, Prestige Thirulakshmi, Circle 3(1)(1), Bangalore. No.11, Mahatma Gandhi Road, Bangalore – 560 001. PAN: AABCS 6967N APPELLANT RESPONDENT IT(TP)A No.474/Bang/2015 Assessment year: 2010-11 Infineon Technologies India Vs. The Deputy Commissioner of Pvt. Ltd., Income Tax, Bangalore – 560 001. Circle 3(1)(1), PAN: AABCS 6967N Bangalor…

Hapag-Lloyd Global Services P. Ltd, Mumbai vs. DCIT RG 10(1), Mumbai

The appeal is allowed for statistical purposes

ITA 2300/MUM/2014[2009-10]Status: DisposedITAT Mumbai16 Jan 2017AY 2009-10

Bench: Shri Amit Shukla, Jm & Shri Manoj Kumar Aggarwal, Am

Section 10ASection 115JSection 143(3)Section 144C(13)Section 144C(5)Section 92C

…ITA No.2300/Mum/2014 & ITA No. 7539/Mum/2014 Hapag-Lloyd Global Services Pvt. Ltd. Assessment Years 2009-10 & 2010-2011 आयकर अपील"य अ"धकरण “के” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI "ी अ"मत शु"ला,"या"यक सद"य एवं "ी मनोज कुमार अ"वाल, लेखा सद"य के सम" । BEFORE SHRI AMIT SHUKLA, JM AND SHRI MANOJ KUMAR AGGARWAL, AM आयकर अपील सं./I.T.A. No. 2300/Mum/2014 ("नधा"रण वष" / Assessment Year: 2009-2010) & आयकर अपील सं./I.T.A. No. 7539/Mum/2014 ("नधा"रण वष" / Assessment Year: 2010-2011) HAPAG-LLOYD GOLBAL DEPUTY COMMISSIONER OF SERVICES PRIVATE LIMITED INCOME TAX, RANGE 10(1), बनाम/ 402-…

Inteva Products India Automative P. Ltd. v. DCIT (72 Taxmann.com 163) — Cited in 3 Judgments | BharatTax