JCIT v. Krupp Uhde GmbH

28 SOT 254Income Tax Appellate Tribunal2009#24179 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2021.

Judgments citing JCIT v. Krupp Uhde GmbH

Telenor Asa, New Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee is dismissed

ITA 1307/DEL/2015[2010-11]Status: DisposedITAT Delhi12 Aug 2021AY 2010-11

Bench: Sh. Kul Bharatdr. B. R. R. Kumar(Through Video Conferencing) Ita No. 1307/Del/2015 : Asstt. Year : 2010-11 Telenor Asa, Vs Dcit, C/O Vaish Associates Advocates, Circle-Gurgaon, Intl. Taxation, 1St Floor, Mohandev Building, 13, New Delhi-110002 Tolstoy Marg, New Delhi-110001 (Appellant) (Respondent) Pan No. Aadct5705F Assessee By : Sh. Ajay Vohra, Sr. Adv. Revenue By : Dr. Prabha Kant, Cit Dr Date Of Hearing: 03.06.2021 Date Of Pronouncement: 12.08.2021

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Dr. Prabha Kant, CIT DR
Section 143(3)Section 234B

…ach activity. - Sumitomo Corporation v. DCIT: 114 ITD 61 (Del IT AT) - Para 76 to 80 -affirmed by Delhi High Court in 382 ITR 75 (Delhi), against which Revenue’s SLP has been dismissed by the Supreme Court in 257 Taxman 554 - ADIT v. Krupp Uhde GmbH : (2008) 28 SOT 254 (Del ITAT) - ADIT v. Valentine (Mauritius) Ltd.: 130 TTJ 417 (Mum ITAT) - Valentine Maritime (Gulf) LLC vs. ACIT 45 SOT 359 (Mum ITAT) - DCIT vs. J. Ray McDerrmott Eastern Hemisphere Limited: (2012) 54 SOT 363 (Mum ITAT) - referred earlier order of the Tribunal for same assessment year reported in (2010) 39 SOT 240 - Kreuz Subsea Pte. Ltd. vs. DDI…

DCIT, Cir-11(1), Kolkata vs. M/S. at & S India Pvt. Ltd., Mysore

In the result, all three appeals filed by the Revenue are dismissed

ITA 975/KOL/2017[2010-11]Status: DisposedITAT Kolkata05 Oct 2018AY 2010-11

Bench: Sh. J.Sudhakar Reddy & Sh. A.T.Varkey

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C”, KOLKATA BEFORE SH. J.SUDHAKAR REDDY, ACCOUNTANT MEMBER AND SH. A.T.VARKEY, JUDICIAL MEMBER ITA No.515/KOL/2016, 974 & 975/KOL/2017 [Assessment Year: 2011-12, 2009-10, 2010-11] DCIT, v s M/s. AT & S Pvt.Ltd., Circle-11(1), Aayakar 12A, Industrial Area, Nanjangud, Bhawan, P-7, Mysore, Karnataka-741251. Chowringhee Square, PAN-AAECA2930J Kolkata-700069. (Appellant) (Respondent) Appellant by Sh.G.Mallikarjuna, CIT & Sh. Sanjay Paul, Addl. CIT Sr. DR Respondent by Ms. Rituparna Sinha & Sh. Anup Sinha, AR Date of Hearing 07.08.2018 Date of Pronouncement 05.10.201…

DCIT, Cir-11(1), Kolkata vs. M/S at & S Pvt. Ltd., Karnataka

In the result, all three appeals filed by the Revenue are dismissed

ITA 515/KOL/2016[2011-2012]Status: DisposedITAT Kolkata05 Oct 2018AY 2011-2012

Bench: Sh. J.Sudhakar Reddy & Sh. A.T.Varkey

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C”, KOLKATA BEFORE SH. J.SUDHAKAR REDDY, ACCOUNTANT MEMBER AND SH. A.T.VARKEY, JUDICIAL MEMBER ITA No.515/KOL/2016, 974 & 975/KOL/2017 [Assessment Year: 2011-12, 2009-10, 2010-11] DCIT, v s M/s. AT & S Pvt.Ltd., Circle-11(1), Aayakar 12A, Industrial Area, Nanjangud, Bhawan, P-7, Mysore, Karnataka-741251. Chowringhee Square, PAN-AAECA2930J Kolkata-700069. (Appellant) (Respondent) Appellant by Sh.G.Mallikarjuna, CIT & Sh. Sanjay Paul, Addl. CIT Sr. DR Respondent by Ms. Rituparna Sinha & Sh. Anup Sinha, AR Date of Hearing 07.08.2018 Date of Pronouncement 05.10.201…

JCIT v. Krupp Uhde GmbH (28 SOT 254) — Cited in 3 Judgments | BharatTax