LG Electronics India (P.) Ltd. v. ACIT

187 TTJ 470High Court2017#16316 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2024.

Also reported as

52 Taxmann.com 240

Judgments citing LG Electronics India (P.) Ltd. v. ACIT

Borgwarner Emissions Systems India Private Limited, New Delhi vs. DCIT, Circle-4(2), Delhi

Appeal is allowed

ITA 2015/DEL/2022[2013-14]Status: DisposedITAT Delhi29 Aug 2024AY 2013-14

Bench: Shri Pradip Kumar Kedia & Shri Narinder Kumar

For Appellant: Shri Rohit Tiwari, AdvocateFor Respondent: Shri Rajesh Kumar, CIT(DR)

Section 143(3)Section 234BSection 271(1)(c)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “I” DELHI BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER AND SHRI NARINDER KUMAR, JUDICIAL MEMBER I.T.A. No.2015/DEL/2022 Assessment Year 2013-14 Borgwarner Emissions Systems Deputy Commissioner of Income India Private Ltd., Vs. Tax, Circle-4(2) 15A/20, WEA Main Azmal Khan New Delhi Road, Karol Bagh, Central Delhi – 110 005 TAN/PAN: AABCE7232N (Appellant) (Respondent) Appellant by: Shri Rohit Tiwari, Advocate Respondent by: Shri Rajesh Kumar, CIT(DR) Date of hearing: 14 08 2024 Date of pronouncement: 29 08 2024 O R D E R PER : Narinder Kumar, Judicial Member.…

M/S Steel Strips Wheels Limited, Chandigarh vs. DCIT, CC-II, Chandigarh

In the result, appeal of the Department is dismissed and that of the assessee is allowed

ITA 1287/CHANDI/2018[2013-14]Status: DisposedITAT Chandigarh27 Feb 2020AY 2013-14

For Appellant: Shri Ashwani Kumar, CAFor Respondent: Dr. G.S. Phani Kishore, CIT(DR)

…18] 400 ITR 279 (SC) • Pr. CIT-1, Kolkata Vs. Shyam Steel Industries Ltd. reported at [2018] 303 CTR 628 (Calcutta) • CIT- Kol-IIk Vs. Keventer Agro Ltd. reported at [2018] 256 Taxman 437 (Calcutta) • LG Electronics India (P.) Ltd. Vs. ACIT reported at [2017] 187 TTJ 470 (Del Trib.) • Pr. CIT Vs. M/s Nitin Spinners Ltd. in ITA No. 31/2019 dt. 19/09/2019 (Jodh Trib) • CIT Vs. Ponni Sugars and Chemicals reported at [2008] 306 ITR 392 (SC) 21. In his rival submissions the Ld. CIT DR reiterated the observations made by the authorities below and strongly supported the impugned order passed by the Ld. CIT(A). It was f…

DCIT, CC-II, Chandigarh vs. M/S Steel Strips Wheels Limited, Chandigarh

In the result, appeal of the Department is dismissed and that of the assessee is allowed

ITA 1233/CHANDI/2018[2013-14]Status: DisposedITAT Chandigarh27 Feb 2020AY 2013-14

For Appellant: Shri Ashwani Kumar, CAFor Respondent: Dr. G.S. Phani Kishore, CIT(DR)

Fortuna Engineering Pvt.Ltd, Nashik vs. Pr. Commissioner of Income-Tax: 1, Nashik

In the result, appeal of the assessee is allowed

ITA 815/PUN/2018[2013-14]Status: DisposedITAT Pune11 Feb 2020AY 2013-14

Bench: Shri D. Karunakara Rao, Am & Shri Laliet Kumar, Jm आयकर अपीऱ सं. / Ita No. 815/Pun/2018 नििाारण वषा / Assessment Year : 2013-14

For Appellant: Shri Devendra JainFor Respondent: Shri Deepak garg

Section 143(3)Section 263

…आयकर अपीऱीय अधिकरण “बी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI LALIET KUMAR, JM आयकर अपीऱ सं. / ITA No. 815/PUN/2018 नििाारण वषा / Assessment Year : 2013-14 Fortuna Engineering Pvt. Ltd. E-109/MIDC, Ambad, Dist. Nashik-422 010 PAN : AAACF2767Q .......अऩीऱाथी / Appellant बिाम / V/s. The Pr. Commissioner of Income Tax-1, Nashik. ……प्रत्यथी / Respondent Assessee by : Shri Devendra Jain Revenue by : Shri Deepak garg सुनवाई की तारीख / Date of Hearing : 11.02.2020 घोषणा की तारीख / Date of Pronouncement : 11.02.2020 आदेश / ORDER PER LALI…

Ipsos Research P. Ltd, Mumbai vs. Asst CIT 10(1)(2), Mumbai

In the result, the appeal of the assessee is allowed

ITA 1361/MUM/2017[2012-13]Status: DisposedITAT Mumbai11 Dec 2019AY 2012-13

Bench: Shri M.Balaganesh, Am & Shri Ravish Sood, Jm M/S Ipsos Research Pvt. Vs. Acit-2(2)(1), Mumbai Ltd. (In Which Synovate India Private Limited Has Been Amalgamated), Lotus Corporate Park, Unit No.1701, 17Th Floor, F Wing, Off Western Express Highway, Goregaon (East), Mumbai-400063 Pan No.Aaace 1157 B (Appellant) .. (Respondent) Assessee By Shri Nishant Thakkar/Jasmin Annalsadvals Revenue By Shri Manjunath K/Anand Mohan, Citdr Date Of Hearing 29/11/2019 Date Of Pronouncement 11/12/2019

Section 144C(1)Section 144C(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL “ K”, BENCH MUMBAI BEFORE SHRI M.BALAGANESH, AM & SHRI RAVISH SOOD, JM M/s Ipsos Research Pvt. Vs. ACIT-2(2)(1), Mumbai Ltd. (in which Synovate India Private Limited has been amalgamated), Lotus Corporate Park, Unit No.1701, 17th Floor, F Wing, Off Western Express Highway, Goregaon (East), Mumbai-400063 PAN No.AAACE 1157 B (Appellant) .. (Respondent) Assessee by Shri Nishant Thakkar/Jasmin Annalsadvals Revenue by Shri Manjunath K/Anand Mohan, CITDR Date of Hearing 29/11/2019 Date of Pronouncement 11/12/2019 आदेश / O R D E R PER M. BALAGANESH (A.M): This appeal in ITA No.1…

A.W. Faber Castell (India) P.Ltd, Mumbai vs. DCIT 9(1)(1), Mumbai

Appeal of the assessee is partly allowed

ITA 1037/MUM/2017[2012-13]Status: DisposedITAT Mumbai12 Apr 2017AY 2012-13

Bench: Shri C.N. Prasad & Shri Ashwani Taneja

For Appellant: Mr. M.P. LohiaFor Respondent: Mrs. Malathi Sridharan CIT(DR)

Section 144CSection 36(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, JUDICIAL MEMBER AND SHRI ASHWANI TANEJA, ACCOUNTANT MEMBER I.T.A. No. 1037/Mum/2017 Assessment Yeas: 2012-13 A.W. Faber Castell (India) P. Ltd. DCIT 9 (1) (1). बनाम/ 801 Kamla Executive Park, Off M.V. Mumbai Pin: 40005 RD J.B. Nagar Andheri (E) Vs. Mumbai Pin: 400059 "थायी लेखा सं./जीआइआर सं./PAN/GIR No AACCA3117H (अपीलाथ" /Appellant) (""थ" / Respondent) : Appellant by : Mr. M.P. Lohia Mr. Pranay Gandhi Respondent by : Mrs. Malathi Sridharan CIT(DR) सुनवाई की तारीख / : 24/03/2017 Date of Hearing घोषणा की तारीख / : 12/04/2017 Date…