M/s. Zuari Cement Ltd. v. ACIT, W.P

98 Taxmann.com 374Supreme Court of India2018#25970 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2023.

Judgments citing M/s. Zuari Cement Ltd. v. ACIT, W.P

DCIT, Circle- I, International Taxation, Dehradun vs. Express Drilling Systems Llc, Dehradun

In the result, cross objection filed by the assessee is partly

ITA 6114/DEL/2017[2009-10]Status: DisposedITAT Dehradun26 Sept 2023AY 2009-10

Bench: Shri Challa Nagendra Prasad & Shri M. Balaganeshआ.अ.सं/.I.T.A No.6114/Del/2017 िनधा"रणवष"/Assessment Year: 2009-10 बनाम Dcit, Express Drilling Circle-1, Vs. Systems Llc, International Taxation, C/O Nangia & Co., 1St Floor, Ida, 46, Dehradun, Uttarakhand. E.C. Road, Dehradun, Uttarakhand. Pan No.Aabce6891R अपीलाथ" Appellant ""यथ"/Respondent & Cross Objection No. 13/Del/2018 (In I.T.A No.6114/Del/2017) िनधा"रणवष"/Assessment Year: 2009-10 बनाम Express Drilling Systems Llc, Dcit, Vs. C/O Nangia & Co., Circle-1, 1St Floor, Ida, 46, International Taxation, E.C. Road, Dehradun, Dehradun, Uttarakhand. Uttarakhand. Pan No. Aabce6891R अपीलाथ" Appellant ""यथ"/Respondent

Section 143(3)Section 144CSection 234BSection 40

…le Delhi High Court in the case of Nokia India (P). I.T.A.No.6114/Del/2017 & CO No. 13/Del/2018 Ltd. Vs. Addl. CIT (98 Taxmann.com 373) and the SLP filed by the Revenue was also dismissed by the Hon’ble Supreme Court in Addl. CIT Vs. Nokia India Pvt. Ltd. (98 Taxmann.com 374). 4. Heard rival submissions, perused the orders of the authorities below and the decisions relied on. We observe that identical issues came up before the Tribunal in assessee’s own case for the AY 2008- 09 in ITA No.6628/Del/2016 dated 06.05.2021 and the Tribunal quashed the final assessment order passed u/s 144C of the Act followin…

Hsbc Invest Direct Securities (India) P.Ltd, Mumbai vs. DCIT 14(2)(2), Mumbai

In the result, assessee’s appeal is partly allowed

ITA 3826/MUM/2017[2010-11]Status: DisposedITAT Mumbai21 Aug 2019AY 2010-11

Bench: Shri Saktijit Dey & Shri Manoj Kumar Aggarwal

For Appellant: Shri Niraj ShethFor Respondent: Shri Rignesh K. Das

Section 143(3)Section 144CSection 144C(1)Section 3Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER IT(TP)A no.3826/Mum./2017 (Assessment Year : 2010–11) HSBC Invest Direct Securities (I) P. Ltd. NESCO I.T. Park, Level–9 Building no.3, Western Express Highway ……………. Appellant Goregaon (E), Mumbai 400 063 PAN – AABCI4793G v/s Dy. Commissioner of Income Tax ……………. Respondent Circle–14(2)(2), Mumbai 400 020 Assessee by : Shri Niraj Sheth Revenue by : Shri Rignesh K. Das Date of Hearing – 17.07.2019 Date of Order – 21.08.2019 O R D E R PER SAKTIJIT DEY. J.M. Captio…

Lanco Solar Private Limited, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-16(1), Hyderabad

In the result appeal of assessee is allowed and Stay Application filed by assessee is dismissed

ITA 239/HYD/2019[2013-14]Status: DisposedITAT Hyderabad31 Jul 2019AY 2013-14

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahman

For Appellant: Sh. Murali Mohan Rao, A.RFor Respondent: Shri Y.V.S.T. Sai, CIT, D.R

Section 115JSection 143(3)Section 144C(1)Section 144C(2)Section 154Section 156Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “A”, HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA No. 239/Hyd./2019 Assessment Year: 2013-14 M/s Lanco Solar Private Limited vs. The Dy.CIT C/o P Murali & Co. Circle 16(1) Chartered Accountants Hyderabad 6-3-655/2/3, Somajiguda Hyderabad 500 082 PAN: AABCL4930G Stay Application No.92/Hyd/2019 ITA No. 239/Hyd./2019 Assessment Year: 2013-14 M/s Lanco Solar Private Ltd. Vs. The Dy.CIT, Circle 16(1) Hyderabad Hyderabad (Appellant) (Respondent) Assessee by : Sh. Murali Mohan Rao, A.R. Revenue by : Shri Y.V.…