Joint Investments Pvt. Ltd. v. CIT

45 ITR (Trib) 608Income Tax Appellate Tribunal#25162 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2018.

Judgments citing Joint Investments Pvt. Ltd. v. CIT

DCIT, CIRCLE-16(2), HYDERABAD, HYDERABAD vs. MYLAN LABORATORIES LIMITED (FORMERLY KNOWN AS MATRIX LABORATORIES LIMITED), HYDERABAD, HYDERABAD

In the result, appeal of Revenue is dismissed

ITA 452/HYD/2017[2011-12]Status: DisposedITAT Hyderabad09 May 2018AY 2011-12

Bench: Smt. P. Madhavi Devi & Shri B. Ramakotaiah

For Appellant: Shri K.A. Sai Prasad, ARFor Respondent: Smt. T.H. Vijaya Lakshmi, CIT-DR
Section 10BSection 115JSection 143(3)Section 14ASection 271(1)(c)Section 92ASection 92C

…35,08,501/-. In support, assessee has relied on the following case law: a. Pr.Commissioner of Income Tax Vs. Empire Package Pvt. Ltd., [286 CTR 457 (P & H-HC)]; b. Joint Investments Pvt. Ltd., Vs. CIT [372 ITR 694 (Del- HC)]; c. K. Ratanchand & Co., Vs. ITO [45 ITR (Trib) 608 (Ahd- Trib); d. Pest Control India Pvt. Ltd., Vs. DCIT, ITAT Mumbai dated 31-10-2017; e. TGV Projects & Investments Pvt. Ltd., Vs. ACIT ITAT, Hyderabad, dated 28-02-2017 (SMC); f. Avshesh Mercantile (P) Ltd., Vs. DCIT [26 taxmann.com 43 (Mumbai)/(2012) 54 SOT 19]; g. CIT Vs. Oriental Structural Engineers P. Ltd., [35 taxmann.com 210 (Delhi-…

MYLAN LABORATORIES LIMITED (FORMERLY KNOWN AS MATRIX LABORATORIES LIMITED),HYDERABAD vs. ACIT, CIRCLE-16(2), HYDERABAD, HYDERABAD

In the result, appeal of Revenue is dismissed

ITA 362/HYD/2017[2011-12]Status: DisposedITAT Hyderabad09 May 2018AY 2011-12

Bench: Smt. P. Madhavi Devi & Shri B. Ramakotaiah

For Appellant: Shri K.A. Sai Prasad, ARFor Respondent: Smt. T.H. Vijaya Lakshmi, CIT-DR
Section 10BSection 115JSection 143(3)Section 14ASection 271(1)(c)Section 92ASection 92C

…35,08,501/-. In support, assessee has relied on the following case law: a. Pr.Commissioner of Income Tax Vs. Empire Package Pvt. Ltd., [286 CTR 457 (P & H-HC)]; b. Joint Investments Pvt. Ltd., Vs. CIT [372 ITR 694 (Del- HC)]; c. K. Ratanchand & Co., Vs. ITO [45 ITR (Trib) 608 (Ahd- Trib); d. Pest Control India Pvt. Ltd., Vs. DCIT, ITAT Mumbai dated 31-10-2017; e. TGV Projects & Investments Pvt. Ltd., Vs. ACIT ITAT, Hyderabad, dated 28-02-2017 (SMC); f. Avshesh Mercantile (P) Ltd., Vs. DCIT [26 taxmann.com 43 (Mumbai)/(2012) 54 SOT 19]; g. CIT Vs. Oriental Structural Engineers P. Ltd., [35 taxmann.com 210 (Delhi-…

SNJ SYNTHETICS LIMITED,HYDERABAD vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-3(2), HYDERABAD

In the result, appeal of assessee is partly allowed

ITA 1926/HYD/2017[2013-14]Status: DisposedITAT Hyderabad09 May 2018AY 2013-14

Bench: Shri D. Manmohan & Shri B. Ramakotaiah

For Appellant: Shri V. Siva Kumar, ARFor Respondent: Shri B. Suresh Babu, DR
Section 10Section 10(34)Section 10(38)Section 11Section 115JSection 12Section 143(3)Section 14ASection 8D

…-11-2017. Ld. Counsel for assessee has relied on the following case law: a. Pr.Commissioner of Income Tax Vs. Empire Package Pvt. Ltd., [286 CTR 457 (P & H-HC)]; b. Joint Investments Pvt. Ltd., Vs. CIT [372 ITR 694 (Del-HC)]; c. K. Ratanchand & Co., Vs. ITO [45 ITR (Trib) 608 (Ahd-Trib); d. Pest Control India Pvt. Ltd., Vs. DCIT, ITAT Mumbai dated 31-10-2017; e. TGV Projects & Investments Pvt. Ltd., Vs. ACIT ITAT, Hyderabad, dated 28-02-2017 (SMC); f. Avshesh Mercantile (P) Ltd., Vs. DCIT [26 taxmann.com 43 (Mumbai)/(2012) 54 SOT 19]; g. CIT Vs. Oriental Structural Engineers P. Ltd., [35 taxmann.com 210 (Delhi-H…

Joint Investments Pvt. Ltd. v. CIT (45 ITR (Trib) 608) — Cited in 3 Judgments | BharatTax