ITR 71 (Punj. & Har.) and (/) Sri Nath Suresh Chand Ram Naresh v. CIT

145 Taxmann 1Reported decision2005#14971 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2022 to 2022.

Issues it is cited on

cost plus methoddirections of the drpsection 292binterest u/s 234apermanent establishmentsection 292transfer pricing adjustmentpenalty u/s 271(1)(c)section 144c(13)section 29dispute resolution panelerroneous and prejudicial

Judgments citing ITR 71 (Punj. & Har.) and (/) Sri Nath Suresh Chand Ram Naresh v. CIT

LG ELECTRONICS INC., KOREA (LGEK),NOIDA vs. DCIT, CIRCLE- 2(2)(1), INTERNATIONAL TAXATION , NEW DELHI

In the result, the appeals of the assessee in:

ITA 5022/DEL/2018[2014-15]Status: DisposedITAT Delhi07 Feb 2022AY 2014-15

Bench: Shri N.K. Billaiya & Ms. Astha Chandra

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Ms. Anupama Anand, CIT- DR
Section 144C(13)Section 147Section 234ASection 263Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘D’ BENCH, NEW DELHI (THROUGH VIDEO CONFERENCING] BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER, AND MS. ASTHA CHANDRA, JUDICIAL MEMBER ITA No. 4559/DEL/2018 [A.Y 2004-05] ITA No. 4560/DEL/2018 [A.Y 2005-06] ITA No. 4561/DEL/2018 [A.Y 2006-07] ITA No. 1946/DEL/2017 [A.Y 2007-08] ITA No. 6916/DEL/2017 [A.Y 2008-09] ITA No. 5020/DEL/2018 [A.Y 2009-10] ITA No. 5021/DEL/2018 [A.Y 2010-11] ITA No. 3327/DEL/2018 [A.Y 2013-14] ITA No. 5022/DEL/2018 [A.Y 2014-15] M/s L.G. Electronics Inc., Korea Vs. The Dy. C.I.T [LGEK], LG Twin Towers [West] Circle -3(2)(1) 128, Yeoui-daer…

LG ELECTRONICS INC., KOREA (LGEK),NOIDA vs. DCIT, CIRCLE- 2(2)(1), INTERNATIONAL TAXATION , NEW DELHI

In the result, the appeals of the assessee in:

ITA 5021/DEL/2018[2010-11]Status: DisposedITAT Delhi07 Feb 2022AY 2010-11

Bench: Shri N.K. Billaiya & Ms. Astha Chandra

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Ms. Anupama Anand, CIT- DR
Section 144C(13)Section 147Section 234ASection 263Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘D’ BENCH, NEW DELHI (THROUGH VIDEO CONFERENCING] BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER, AND MS. ASTHA CHANDRA, JUDICIAL MEMBER ITA No. 4559/DEL/2018 [A.Y 2004-05] ITA No. 4560/DEL/2018 [A.Y 2005-06] ITA No. 4561/DEL/2018 [A.Y 2006-07] ITA No. 1946/DEL/2017 [A.Y 2007-08] ITA No. 6916/DEL/2017 [A.Y 2008-09] ITA No. 5020/DEL/2018 [A.Y 2009-10] ITA No. 5021/DEL/2018 [A.Y 2010-11] ITA No. 3327/DEL/2018 [A.Y 2013-14] ITA No. 5022/DEL/2018 [A.Y 2014-15] M/s L.G. Electronics Inc., Korea Vs. The Dy. C.I.T [LGEK], LG Twin Towers [West] Circle -3(2)(1) 128, Yeoui-daer…

LG ELECTRONICS INC., KOREA (LGEK),NOIDA vs. DCIT, CIRCLE- 2(2)(1), INTERNATIONAL TAXATION , NEW DELHI

In the result, the appeals of the assessee in:

ITA 5020/DEL/2018[2009-10]Status: DisposedITAT Delhi07 Feb 2022AY 2009-10

Bench: Shri N.K. Billaiya & Ms. Astha Chandra

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Ms. Anupama Anand, CIT- DR
Section 144C(13)Section 147Section 234ASection 263Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘D’ BENCH, NEW DELHI (THROUGH VIDEO CONFERENCING] BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER, AND MS. ASTHA CHANDRA, JUDICIAL MEMBER ITA No. 4559/DEL/2018 [A.Y 2004-05] ITA No. 4560/DEL/2018 [A.Y 2005-06] ITA No. 4561/DEL/2018 [A.Y 2006-07] ITA No. 1946/DEL/2017 [A.Y 2007-08] ITA No. 6916/DEL/2017 [A.Y 2008-09] ITA No. 5020/DEL/2018 [A.Y 2009-10] ITA No. 5021/DEL/2018 [A.Y 2010-11] ITA No. 3327/DEL/2018 [A.Y 2013-14] ITA No. 5022/DEL/2018 [A.Y 2014-15] M/s L.G. Electronics Inc., Korea Vs. The Dy. C.I.T [LGEK], LG Twin Towers [West] Circle -3(2)(1) 128, Yeoui-daer…

LG ELECTRONICS INC., KOREA (LGEK),NOIDA vs. DCIT, CIRCLE- 2(2)(1), INTERNATIONAL TAXATION , NEW DELHI

In the result, the appeals of the assessee in:

ITA 4561/DEL/2018[2006-07]Status: DisposedITAT Delhi07 Feb 2022AY 2006-07

Bench: Shri N.K. Billaiya & Ms. Astha Chandra

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Ms. Anupama Anand, CIT- DR
Section 144C(13)Section 147Section 234ASection 263Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘D’ BENCH, NEW DELHI (THROUGH VIDEO CONFERENCING] BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER, AND MS. ASTHA CHANDRA, JUDICIAL MEMBER ITA No. 4559/DEL/2018 [A.Y 2004-05] ITA No. 4560/DEL/2018 [A.Y 2005-06] ITA No. 4561/DEL/2018 [A.Y 2006-07] ITA No. 1946/DEL/2017 [A.Y 2007-08] ITA No. 6916/DEL/2017 [A.Y 2008-09] ITA No. 5020/DEL/2018 [A.Y 2009-10] ITA No. 5021/DEL/2018 [A.Y 2010-11] ITA No. 3327/DEL/2018 [A.Y 2013-14] ITA No. 5022/DEL/2018 [A.Y 2014-15] M/s L.G. Electronics Inc., Korea Vs. The Dy. C.I.T [LGEK], LG Twin Towers [West] Circle -3(2)(1) 128, Yeoui-daer…

LG ELECTRONICS INC., KOREA (LGEK),NOIDA vs. DCIT, CIRCLE- 2(2)(1), INTERNATIONAL TAXATION , NEW DELHI

In the result, the appeals of the assessee in:

ITA 4560/DEL/2018[2005-06]Status: DisposedITAT Delhi07 Feb 2022AY 2005-06

Bench: Shri N.K. Billaiya & Ms. Astha Chandra

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Ms. Anupama Anand, CIT- DR
Section 144C(13)Section 147Section 234ASection 263Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘D’ BENCH, NEW DELHI (THROUGH VIDEO CONFERENCING] BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER, AND MS. ASTHA CHANDRA, JUDICIAL MEMBER ITA No. 4559/DEL/2018 [A.Y 2004-05] ITA No. 4560/DEL/2018 [A.Y 2005-06] ITA No. 4561/DEL/2018 [A.Y 2006-07] ITA No. 1946/DEL/2017 [A.Y 2007-08] ITA No. 6916/DEL/2017 [A.Y 2008-09] ITA No. 5020/DEL/2018 [A.Y 2009-10] ITA No. 5021/DEL/2018 [A.Y 2010-11] ITA No. 3327/DEL/2018 [A.Y 2013-14] ITA No. 5022/DEL/2018 [A.Y 2014-15] M/s L.G. Electronics Inc., Korea Vs. The Dy. C.I.T [LGEK], LG Twin Towers [West] Circle -3(2)(1) 128, Yeoui-daer…

LG ELECTRONICS INC., KOREA (LGEK),NOIDA vs. DCIT, CIRCLE- 2(2)(1), INTERNATIONAL TAXATION , NEW DELHI

In the result, the appeals of the assessee in:

ITA 4559/DEL/2018[2004-05]Status: DisposedITAT Delhi07 Feb 2022AY 2004-05

Bench: Shri N.K. Billaiya & Ms. Astha Chandra

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Ms. Anupama Anand, CIT- DR
Section 144C(13)Section 147Section 234ASection 263Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘D’ BENCH, NEW DELHI (THROUGH VIDEO CONFERENCING] BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER, AND MS. ASTHA CHANDRA, JUDICIAL MEMBER ITA No. 4559/DEL/2018 [A.Y 2004-05] ITA No. 4560/DEL/2018 [A.Y 2005-06] ITA No. 4561/DEL/2018 [A.Y 2006-07] ITA No. 1946/DEL/2017 [A.Y 2007-08] ITA No. 6916/DEL/2017 [A.Y 2008-09] ITA No. 5020/DEL/2018 [A.Y 2009-10] ITA No. 5021/DEL/2018 [A.Y 2010-11] ITA No. 3327/DEL/2018 [A.Y 2013-14] ITA No. 5022/DEL/2018 [A.Y 2014-15] M/s L.G. Electronics Inc., Korea Vs. The Dy. C.I.T [LGEK], LG Twin Towers [West] Circle -3(2)(1) 128, Yeoui-daer…

ITR 71 (Punj. & Har.) and (/) Sri Nath Suresh Chand Ram Naresh v. CIT (145 Taxmann 1) — Cited in 6 Judgments | BharatTax