Ltd (2011) 10 ITR (T) 501 (Hyderabad), Ciena Communications India Private Limited v. ACIT

98 Taxmann.com 458High Court2018#25971 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2020.

Judgments citing Ltd (2011) 10 ITR (T) 501 (Hyderabad), Ciena Communications India Private Limited v. ACIT

Ciena Communications India Pvt. Ltd., New Delhi vs. ACIT, Circle- 6(1), New Delhi

The appeal of the assessee is allowed as above

ITA 7322/DEL/2019[2015-16]Status: DisposedITAT Delhi19 Feb 2020AY 2015-16

Bench: Shri G.S. Pannu, Hon’Ble & Shri Sudhanshu Srivastavaay : 2015-16 Stay No. 899/Del/2019 (In Ita No. 7322/Del/2019) Ay : 2015-16

For Appellant: Shri Vishal Kalra, AdvocateFor Respondent: Shri Satpal Gualti, C.I.T. DR
Section 143(3)Section 144CSection 253(1)(d)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’ DELHI BEFORE SHRI G.S. PANNU, HON’BLE VICE PRESIDENT AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AY : 2015-16 Stay No. 899/Del/2019 (In ITA NO. 7322/DEL/2019) AY : 2015-16 Ciena Communications India Pvt. Ltd. vs Asstt. Commissioner of C/o Kochhar and Co., Law House, Income Tax, Suite/Unit No. 1120-1121, Circle 6(1), 11th Floor, Tower-A, DLF Towers, New Delhi. Jasola, Jasola District Centre, New Delhi-110025 (PAN: AADCC8462C) (Appellant) (Respondent) Appellant by: Shri Vishal Kalra, Advocate Ms Reema Malik, CA Respondent by: Shri Satpal Gualti, C.I.…

Sahasra Electronics (P) Ltd., New Delhi vs. DCIT, Circle-22(1), New Delhi

In the result appeals of the assessee for both the years are allowed

ITA 8049/DEL/2018[2010-11]Status: DisposedITAT Delhi18 Apr 2019AY 2010-11

Bench: Shri Prashant Maharishi & Shri K. Narasimha Chary

For Appellant: Shri Salil Kapoor, AdvocateFor Respondent: Shri N.K. Bansal, Sr. DR
Section 195Section 4Section 40Section 9

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: 'G' NEW DELHI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER & SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER ITA No.ll89/Del/2013 Asstt. Years: 2009-10 & 2010-11 Sahasra Electronics P. Ltd., vs ACIT, Circle 7(1), House No33, Pocket -1, New Delhi. Jasola, New Delhi. PAN: AAFCS4634L Appellant Respondent Assessee by: Shri Salil Kapoor, Advocate Department by: Shri N.K. Bansal, Sr. DR ORDER PER NARASIMHA K. CHARY. JM Aggrieved by the orders dated 17.01.2013 and 16.10.2018 in Appeal No. 117/2011-12 and No.06/13-14/09/14-15 in respect of Asstt. Years 2009-10 and 20…

M/S Sahasra Electronics Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result appeals of the assessee for both the years are allowed

ITA 1189/DEL/2013[2009-10]Status: DisposedITAT Delhi18 Apr 2019AY 2009-10

Bench: Shri Prashant Maharishi & Shri K. Narasimha Chary

For Appellant: Shri Salil Kapoor, AdvocateFor Respondent: Shri N.K. Bansal, Sr. DR
Section 195Section 4Section 40Section 9

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: 'G' NEW DELHI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER & SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER ITA No.ll89/Del/2013 Asstt. Years: 2009-10 & 2010-11 Sahasra Electronics P. Ltd., vs ACIT, Circle 7(1), House No33, Pocket -1, New Delhi. Jasola, New Delhi. PAN: AAFCS4634L Appellant Respondent Assessee by: Shri Salil Kapoor, Advocate Department by: Shri N.K. Bansal, Sr. DR ORDER PER NARASIMHA K. CHARY. JM Aggrieved by the orders dated 17.01.2013 and 16.10.2018 in Appeal No. 117/2011-12 and No.06/13-14/09/14-15 in respect of Asstt. Years 2009-10 and 20…

Ltd (2011) 10 ITR (T) 501 (Hyderabad), Ciena Communications India Private Limited v. ACIT (98 Taxmann.com 458) — Cited in 3 Judgments | BharatTax