LTU v. CLSA India Ltd.

33 Taxmann.com 260Income Tax Appellate Tribunal2013#12637 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2016 to 2022.

Judgments citing LTU v. CLSA India Ltd.

Hubergroup India Pvt. Ltd. (Formerly Known As Micro Inks Pvt. Ltd.), Vapi vs. The ACIT, Vapi Circle, Vapi

In the result, the appeal of the assessee is partly allowed

ITA 234/AHD/2016[2011-12]Status: DisposedITAT Surat15 Jun 2022AY 2011-12

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Hearing In Virtual Court) Huber Group India Pvt. Assistant Commissioner Of Ltd. (Formerly Known As Income Tax, Vapi, Circle, Vs Micro Inks Pvt.Ltd.) Shivam Commercial Bilakhia House, Complex, National High Muktanand Marg, Way No.8 Vapi Chala, Vapi-396191 Pan : Aaach 7063 F Appellant / Assessee Respondent / Revenue

Section 144CSection 144C(5)Section 254(1)Section 92B

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER (Hearing in Virtual Court) HUBER GROUP INDIA PVT. Assistant Commissioner of LTD. (formerly known as Income Tax, Vapi, Circle, Vs Micro Inks Pvt.Ltd.) Shivam Commercial Bilakhia House, Complex, National High Muktanand Marg, Way No.8 Vapi Chala, Vapi-396191 PAN : AAACH 7063 F Appellant / assessee Respondent / Revenue Assessee by Shri A. Gopalakrishnan, CA/AR Revenue by Shri H.P.Meena, CIT–DR Date of hearing 08.06.2022 Date of pronouncement 15.06.2022 Order under section 254(…

Clsa India Ltd, Mumbai vs. Addl CIT, Mumbai

In the result, appeal is partly allowed

ITA 8431/MUM/2010[2006-07]Status: DisposedITAT Mumbai14 Dec 2020AY 2006-07

Bench: Shri Pramod Kumar & Shri Saktijit Dey

For Appellant: Shri Porus Kaka a/wFor Respondent: Shri Anand Mohan
Section 143(3)Section 144C(13)Section 194JSection 40Section 9(1)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRAMOD KUMAR, VICE PRESIDENT AND SHRI SAKTIJIT DEY, JUDICIAL MEMBER ITA no.8431/Mum./2010 (Assessment Year : 2006–07) CLSA India Ltd. 8/F, Dalamal House ……………. Appellant Nariman Point, Mumbai 400 021 PAN – AAACC2262K v/s Addl. Commissioner of Income Tax ……………. Respondent Transfer Pricing–I(2), Mumbai Assessee by : Shri Porus Kaka a/w Shri Divesh Chawla Revenue by : Shri Anand Mohan Date of Hearing – 03.12.2020 Date of Order – 14.12.2020 O R D E R PER SAKTIJIT DEY. J.M. Captioned appeal has been filed by the assessee challenging the assessm…

M/S Reckitt Benckiser (I) Pvt. Ltd., Kolkata vs. DCIT, Cir-12(1), Kolkata

In the result, Appeals of the assessee are partly allowed for statistical purposes whereas Appeals of the revenue are dismissed to the extent indicated above

ITA 625/KOL/2016[2011-2012]Status: DisposedITAT Kolkata17 Jun 2020AY 2011-2012

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.404/Kol/2015 आयकरअपीलसं./Ita No.625/Kol/2016 ("नधा"रणवष" / Assessment Year: 2010-11 To 2011-12)

For Appellant: Shri Deepak Chopra, Advocate & Shri Rohan Khare, AdvocateFor Respondent: Dr. P. K Srihari, CIT(DR)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH KOLKATA BEFORE SHRI S.S.GODARA, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.404/Kol/2015 आयकरअपीलसं./ITA No.625/Kol/2016 ("नधा"रणवष" / Assessment Year: 2010-11 to 2011-12) Reckitt Benckiser (I) Pvt. Ltd. Vs. DCIT, Circle-12(1), Kolkata “Diamond Prestige”, 3rd Floors, Suite No. 315, 414, A.J.C. Bose Road, Kolkata-700017 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AABCR 2655 Q (Appellant) .. (Respondent) आयकरअपीलसं./ITA No.529/Kol/2015 आयकरअपीलसं./ITA No.518/Kol/2016 ("नधा"रणवष" / Assessment Year: 2010-11 to 2011-12) DCIT, Circle-12(1), Kolkata “Diamond Prestige”, 3rd Fl…

DCIT, Cir-12(1), Kolkata vs. M/S Reckitt Benckiser (I) Ltd., Kolkata

In the result, Appeals of the assessee are partly allowed for statistical purposes whereas Appeals of the revenue are dismissed to the extent indicated above

ITA 518/KOL/2016[2011-2012]Status: DisposedITAT Kolkata17 Jun 2020AY 2011-2012

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.404/Kol/2015 आयकरअपीलसं./Ita No.625/Kol/2016 ("नधा"रणवष" / Assessment Year: 2010-11 To 2011-12)

For Appellant: Shri Deepak Chopra, Advocate & Shri Rohan Khare, AdvocateFor Respondent: Dr. P. K Srihari, CIT(DR)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH KOLKATA BEFORE SHRI S.S.GODARA, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.404/Kol/2015 आयकरअपीलसं./ITA No.625/Kol/2016 ("नधा"रणवष" / Assessment Year: 2010-11 to 2011-12) Reckitt Benckiser (I) Pvt. Ltd. Vs. DCIT, Circle-12(1), Kolkata “Diamond Prestige”, 3rd Floors, Suite No. 315, 414, A.J.C. Bose Road, Kolkata-700017 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AABCR 2655 Q (Appellant) .. (Respondent) आयकरअपीलसं./ITA No.529/Kol/2015 आयकरअपीलसं./ITA No.518/Kol/2016 ("नधा"रणवष" / Assessment Year: 2010-11 to 2011-12) DCIT, Circle-12(1), Kolkata “Diamond Prestige”, 3rd Fl…

DCIT, Cir-12(1), Kolkata vs. M/S Reckitt Benckiser (India) Ltd., Kolkata

In the result, Appeals of the assessee are partly allowed for statistical purposes whereas Appeals of the revenue are dismissed to the extent indicated above

ITA 529/KOL/2015[2010-2011]Status: DisposedITAT Kolkata17 Jun 2020AY 2010-2011

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.404/Kol/2015 आयकरअपीलसं./Ita No.625/Kol/2016 ("नधा"रणवष" / Assessment Year: 2010-11 To 2011-12)

For Appellant: Shri Deepak Chopra, Advocate & Shri Rohan Khare, AdvocateFor Respondent: Dr. P. K Srihari, CIT(DR)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH KOLKATA BEFORE SHRI S.S.GODARA, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.404/Kol/2015 आयकरअपीलसं./ITA No.625/Kol/2016 ("नधा"रणवष" / Assessment Year: 2010-11 to 2011-12) Reckitt Benckiser (I) Pvt. Ltd. Vs. DCIT, Circle-12(1), Kolkata “Diamond Prestige”, 3rd Floors, Suite No. 315, 414, A.J.C. Bose Road, Kolkata-700017 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AABCR 2655 Q (Appellant) .. (Respondent) आयकरअपीलसं./ITA No.529/Kol/2015 आयकरअपीलसं./ITA No.518/Kol/2016 ("नधा"रणवष" / Assessment Year: 2010-11 to 2011-12) DCIT, Circle-12(1), Kolkata “Diamond Prestige”, 3rd Fl…

Reckitt Denckiser (India) Ltd., Kolkata vs. DCIT, Cir-12(1), Kolkata

In the result, Appeals of the assessee are partly allowed for statistical purposes whereas Appeals of the revenue are dismissed to the extent indicated above

ITA 404/KOL/2015[2010-2011]Status: DisposedITAT Kolkata17 Jun 2020AY 2010-2011

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.404/Kol/2015 आयकरअपीलसं./Ita No.625/Kol/2016 ("नधा"रणवष" / Assessment Year: 2010-11 To 2011-12)

For Appellant: Shri Deepak Chopra, Advocate & Shri Rohan Khare, AdvocateFor Respondent: Dr. P. K Srihari, CIT(DR)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH KOLKATA BEFORE SHRI S.S.GODARA, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.404/Kol/2015 आयकरअपीलसं./ITA No.625/Kol/2016 ("नधा"रणवष" / Assessment Year: 2010-11 to 2011-12) Reckitt Benckiser (I) Pvt. Ltd. Vs. DCIT, Circle-12(1), Kolkata “Diamond Prestige”, 3rd Floors, Suite No. 315, 414, A.J.C. Bose Road, Kolkata-700017 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AABCR 2655 Q (Appellant) .. (Respondent) आयकरअपीलसं./ITA No.529/Kol/2015 आयकरअपीलसं./ITA No.518/Kol/2016 ("नधा"रणवष" / Assessment Year: 2010-11 to 2011-12) DCIT, Circle-12(1), Kolkata “Diamond Prestige”, 3rd Fl…

The ACIT RG 10(1), Mumbai vs. M/S. Netafim Irrigation India P. Ltd, Mumbai

In the result, appeals are dismissed

ITA 3668/MUM/2008[2003-2004]Status: DisposedITAT Mumbai25 Apr 2019AY 2003-2004

Bench: Shri Saktijit Dey & Shri N.K. Pradhan

For Appellant: Shri K.K. VedFor Respondent: Shri Manish Kumar Singh

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI N.K. PRADHAN, ACCOUNTANT MEMBER ITA no.3668/Mum./2008 (Assessment Year : 2003–04) Asstt. Commissioner of Income Tax ……………. Appellant Range–10(1), Mumbai v/s Netafim Irrigation India Pvt. Ltd. 1st Floor, 297, CST Road Vidyanagri, Kalina ……………. Respondent Mumbai 400 098 PAN – AAACE4738J ITA no.4837/Mum./2009 (Assessment Year : 2004–05) Asstt. Commissioner of Income Tax ……………. Appellant Range–10(1), Mumbai v/s Netafim Irrigation India Pvt. Ltd. 1st Floor, 297, CST Road Vidyanagri, Kalina ……………. Respondent M…

Frigoglass India Pvt. Ltd., Gurgaon vs. DCIT, New Delhi

In the result, the appeal of the assessee is partly allowed

ITA 1906/DEL/2015[2010-11]Status: DisposedITAT Delhi08 Apr 2016AY 2010-11

Bench: Shri S.V. Mehrotra & Shri Sudhanshu Srivastavaay: 2010-11 Frigoglas India Pvt. Ltd., Vs Dcit, Plot 26-A, Sector-3, Circle-9(2), Imt Manesar, New Delhi. Gurgaon. (Pan: Aaacf6804G) (Appellant) (Respondent) Appellant By: Shri Harpreet Singh, Adv. Shri Rophan Khare, Adv. Shri Gagandeep Nagpal, Ca Respondent By: Shri Amendra Kumar, Cit Dr Date Of Hearing: 11.01.2016 Date Of Pronouncement: 08.04.2016

For Appellant: Shri Harpreet Singh, AdvFor Respondent: Shri Amendra Kumar, CIT DR
Section 143(3)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I-2’ NEW DELHI BEFORE SHRI S.V. MEHROTRA, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AY: 2010-11 Frigoglas India Pvt. Ltd., vs DCIT, Plot 26-A, Sector-3, Circle-9(2), IMT Manesar, New Delhi. Gurgaon. (PAN: AAACF6804G) (Appellant) (Respondent) Appellant by: Shri Harpreet Singh, Adv. Shri Rophan Khare, Adv. Shri Gagandeep Nagpal, CA Respondent by: Shri Amendra Kumar, CIT DR Date of hearing: 11.01.2016 Date of pronouncement: 08.04.2016 ORDER PER SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER This appeal has been preferred by the assessee again…

LTU v. CLSA India Ltd. (33 Taxmann.com 260) — Cited in 8 Judgments | BharatTax