ITO v. NVS Builders Pvt Ltd.

91 Taxmann.com 462High Court2018#18417 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2018 to 2026.

Sections most often in play

Section 124Section 127Section 143(3)Section 144CSection 147Section 148

Judgments citing ITO v. NVS Builders Pvt Ltd.

Kunshan Q Tech Microelectronics (India) Pvt. Ltd., Uttar Pradesh vs. DCIT, Central Circle-30, Delhi

ITA 5356/DEL/2024[2021-22]Status: DisposedITAT Delhi20 Jan 2026AY 2021-22
Section 132Section 143(3)Section 144CSection 144C(5)Section 148Section 153

…ORDER PER C.N. PRASAD, JM: This appeal is filed by the assessee against final assessment order dated 29.10.2024 for the A.Y.2021-22 passed u/s.143(3) r.w.s. 144C (13) in pursuance to the directions of the DRP dated 13.09.2024 passed u/s.144C(5) of the IT Act. The assessee in its appeal raised the following grounds :- “1. That on the facts, law and in the circumstances of the case, the orders passed by the Assessing Officer (AO) [Draft Assessment Order and Final Assessment Order), Transfer Pricing Officer (TPO) as well as the Dispute Resolution Panel (DRP) are bad in law, violative of principles of natural justice…

M/S Lexmark International (India) Private Limited, Kolkata vs. ACIT, Circle-14(1), Kol, Kolkata

ITA 268/KOL/2017[2008-09]Status: DisposedITAT Kolkata28 Sept 2018AY 2008-09

Bench: Shri Satbeer Singh Godara, Jm & Dr. A. L. Saini, Am]

Section 143(3)Section 144C

…& 2058/Kol/2017 Lexmark International (I) P. Ltd., AYs 2008-09 & 2011-12 to 2013-14 IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA [Before Shri Satbeer Singh Godara, JM & Dr. A. L. Saini, AM] I.T.A. No. 268/Kol/2017 Assessment Year: 2008-09 M/s. Lexmark International (India) Pvt. Vs. Deputy Commissioner of Income-tax, Ltd. (PAN: AAACL6752B) Circle-II, Kolkata. Appellant Respondent & I.T.A. No. 72/Kol/2016 Assessment Year: 2011-12 M/s. Lexmark International (India) Pvt. Vs. Deputy Commissioner of Income-tax, Ltd. (PAN: AAACL6752B) Circle-II, Kolkata. Appellant Respondent & I.T.A. No. 235/Kol/2017 Assessm…

M/S Lexmark International (India) Private Limited, Kolkata vs. ACIT, Circle-4(1), Kol, Kolkata

ITA 235/KOL/2017[2012-13]Status: DisposedITAT Kolkata28 Sept 2018AY 2012-13

Bench: Shri Satbeer Singh Godara, Jm & Dr. A. L. Saini, Am]

Section 143(3)Section 144C

…& 2058/Kol/2017 Lexmark International (I) P. Ltd., AYs 2008-09 & 2011-12 to 2013-14 IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA [Before Shri Satbeer Singh Godara, JM & Dr. A. L. Saini, AM] I.T.A. No. 268/Kol/2017 Assessment Year: 2008-09 M/s. Lexmark International (India) Pvt. Vs. Deputy Commissioner of Income-tax, Ltd. (PAN: AAACL6752B) Circle-II, Kolkata. Appellant Respondent & I.T.A. No. 72/Kol/2016 Assessment Year: 2011-12 M/s. Lexmark International (India) Pvt. Vs. Deputy Commissioner of Income-tax, Ltd. (PAN: AAACL6752B) Circle-II, Kolkata. Appellant Respondent & I.T.A. No. 235/Kol/2017 Assessm…

M/S. Lexmark International (India) Private Limited, Kolkata vs. DCIT, Circle - 14(1), Kolkata

ITA 2058/KOL/2017[2013-14]Status: DisposedITAT Kolkata28 Sept 2018AY 2013-14

Bench: Shri Satbeer Singh Godara, Jm & Dr. A. L. Saini, Am]

Section 143(3)Section 144C

…& 2058/Kol/2017 Lexmark International (I) P. Ltd., AYs 2008-09 & 2011-12 to 2013-14 IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA [Before Shri Satbeer Singh Godara, JM & Dr. A. L. Saini, AM] I.T.A. No. 268/Kol/2017 Assessment Year: 2008-09 M/s. Lexmark International (India) Pvt. Vs. Deputy Commissioner of Income-tax, Ltd. (PAN: AAACL6752B) Circle-II, Kolkata. Appellant Respondent & I.T.A. No. 72/Kol/2016 Assessment Year: 2011-12 M/s. Lexmark International (India) Pvt. Vs. Deputy Commissioner of Income-tax, Ltd. (PAN: AAACL6752B) Circle-II, Kolkata. Appellant Respondent & I.T.A. No. 235/Kol/2017 Assessm…

M/S Lexmark International (India) Pvt. Ltd., Kolkata vs. DCIT, Cir-14(1), Kolkata

ITA 72/KOL/2016[2011-2012]Status: DisposedITAT Kolkata28 Sept 2018AY 2011-2012

Bench: Shri Satbeer Singh Godara, Jm & Dr. A. L. Saini, Am]

Section 143(3)Section 144C

…& 2058/Kol/2017 Lexmark International (I) P. Ltd., AYs 2008-09 & 2011-12 to 2013-14 IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA [Before Shri Satbeer Singh Godara, JM & Dr. A. L. Saini, AM] I.T.A. No. 268/Kol/2017 Assessment Year: 2008-09 M/s. Lexmark International (India) Pvt. Vs. Deputy Commissioner of Income-tax, Ltd. (PAN: AAACL6752B) Circle-II, Kolkata. Appellant Respondent & I.T.A. No. 72/Kol/2016 Assessment Year: 2011-12 M/s. Lexmark International (India) Pvt. Vs. Deputy Commissioner of Income-tax, Ltd. (PAN: AAACL6752B) Circle-II, Kolkata. Appellant Respondent & I.T.A. No. 235/Kol/2017 Assessm…

ITO v. NVS Builders Pvt Ltd. (91 Taxmann.com 462) — Cited in 5 Judgments | BharatTax