Kohler India Corporation Pvt. Ltd. v. DCIT

67 Taxmann.com 200Income Tax Appellate Tribunal2016#25457 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2021 to 2021.

Judgments citing Kohler India Corporation Pvt. Ltd. v. DCIT

M/S Adc India Communications Limited, Bangalore vs. DCIT, Bangalore

In the result, appeal by the Revenue is dismissed while the appeal by the assesse is partly allowed for statistical purposes

ITA 585/BANG/2015[2010-11]Status: DisposedITAT Bangalore27 Jan 2021AY 2010-11

Bench: Shri N.V. Vasudevan & Shri B R Baskaran

For Appellant: Shri. Aliasgar Rampurawala, CAFor Respondent: Ms. Neera Malhotra, CIT (DR) (ITAT), Bengaluru
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B R BASKARAN, ACCOUNTANT MEMBER IT(TP)A No. and Appellant Respondent Assessment Year 407/Bang/2015 Deputy Commissioner of M/s. ADC India Communications Limited, 2010-11 Income Tax, (formerly known as M/s. Krone Circle – 1(1)(1), Communications Limited) Bangalore. No.485/8A and 8B, 14th Cross, 4th Phase, P. B. No.5812, Peenya Industrial Area, Bangalore – 560 058. PAN : AAACK 6553 H 585/Bang/2015 M/s. ADC India Deputy Commissioner of 2010-11 Communications Limited, Income Tax, Bangalore – 560 058. Circle…

Vwr Lab Products Private Limited, Bangalore vs. DCIT, Bangalore

In the result, the appeal of the assessee is treated as allowed for statistical purposes

ITA 513/BANG/2015[2010-11]Status: DisposedITAT Bangalore27 Jan 2021AY 2010-11

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaranit(Tp)A No.513/Bang/2015 Assessmentyear:2010-11

For Appellant: Shri Darpan Kriplani, A.RFor Respondent: Ms. Neera Malhotra, D.R
Section 10ASection 143(3)

…IT(TP)A No.513/Bang/2015 VWR Lab Products Pvt. Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER IT(TP)A No.513/Bang/2015 AssessmentYear:2010-11 VWR Lab Products Private Ltd. 139, 6th Main, BDA Industrial Suburb Deputy Commissioner of Tumkur Road Income-tax Vs. Peenya Post Circle-7(1)(2) Bangalore-560 058 Bengaluru PAN NO :AACCV3080E APPELLANT RESPONDENT Appellant by : Shri Darpan Kriplani, A.R. Respondent by : Ms. Neera Malhotra, D.R. Date of Hearing : 20.01.2021 Date of Pronouncement : 27.01.2021…

DCIT, Bangalore vs. M/S Adc India Communications Ltd., Bangalore

In the result, appeal by the Revenue is dismissed while the appeal by the assesse is partly allowed for statistical purposes

ITA 407/BANG/2015[2010-11]Status: DisposedITAT Bangalore27 Jan 2021AY 2010-11

Bench: Shri N.V. Vasudevan & Shri B R Baskaran

For Appellant: Shri. Aliasgar Rampurawala, CAFor Respondent: Ms. Neera Malhotra, CIT (DR) (ITAT), Bengaluru
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B R BASKARAN, ACCOUNTANT MEMBER IT(TP)A No. and Appellant Respondent Assessment Year 407/Bang/2015 Deputy Commissioner of M/s. ADC India Communications Limited, 2010-11 Income Tax, (formerly known as M/s. Krone Circle – 1(1)(1), Communications Limited) Bangalore. No.485/8A and 8B, 14th Cross, 4th Phase, P. B. No.5812, Peenya Industrial Area, Bangalore – 560 058. PAN : AAACK 6553 H 585/Bang/2015 M/s. ADC India Deputy Commissioner of 2010-11 Communications Limited, Income Tax, Bangalore – 560 058. Circle…

Kohler India Corporation Pvt. Ltd. v. DCIT (67 Taxmann.com 200) — Cited in 3 Judgments | BharatTax