Madras in CIT v. Sanmina SCI (I) Pvt. Ltd.

85 Taxmann.com 29High Court2017#25749 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2018.

Judgments citing Madras in CIT v. Sanmina SCI (I) Pvt. Ltd.

Piramal Enterprises Limited, Mumbai vs. Additional Commissioner of Income Tax-7(1), Mumbai

In the result, Revenue’s appeal is dismissed

ITA 5471/MUM/2017[2008-09]Status: DisposedITAT Mumbai30 Jul 2018AY 2008-09

Bench: Shri Saktijit Dey & Shri Manoj Kumar Aggarwal

For Appellant: Shri Jahangir Mistry, Sr. Counsel a/wFor Respondent: Shri Jayant Kumar
Section 143(3)Section 144CSection 144C(3)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER ITA no.5471/Mum./2017 (Assessment Year : 2008–09) M/s. Piramal Enterprises Ltd. Piramal Tower, Ganpatrao Kadam Marg ……………. Appellant Lower Parel (W), Mumbai 400 013 PAN – AAACT1567A v/s Addl. Commissioner of Income Tax ……………. Respondent Circle–7(1), Mumbai ITA no.5583/Mum./2017 (Assessment Year : 2008–09) Dy. Commissioner of Income Tax ……………. Appellant Circle–7(3)(2), Mumbai v/s M/s. Piramal Enterprises Ltd. (Previously known as M/s. Nicholas Piramal India Ltd. and…

M/S. Keihin Panalfa Ltd., Gurgaon vs. ACIT, New Delhi

In the result the appeal of the Department stands partly

ITA 1790/DEL/2014[2009-10]Status: DisposedITAT Delhi19 Jun 2018AY 2009-10

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastava

For Appellant: Shri R.K. Kapoor, CAFor Respondent: Shri Sanjay I. Bara, CIT DR, Smt. Namita Panday, Sr. DR
Section 40A(2)(b)

…DELHI BENCH ‘I-1’ NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER ITA No. 1790/Del /2014 Asstt. Year: 2009-10 Keihin Panalfa Ltd. vs Asstt. Commissioner of (now Keihin India Manufacturing Pvt. Ltd.), Income Tax, 2315/23, Opposite Payal Cinema, Circle 5(1), Behind Karim Restaurant, New Delhi. Delhi Road, Gurgaon-122001 Haryana. (PAN: AAACK5968J) (Appellant) (Respondent) ITA No. 1201/Del /2014 Asstt. Year: 2009-10 Asstt. Commissioner of Income Tax, vs Keihin Panalfa Ltd., Circle 5(1), (Now M/s. Keihin India New Delhi. Manufacturing Pvt. Ltd.) M-34, 2nd Floor…

ACIT, New Delhi vs. M/S. Keihin Panalfa Limited, New Delhi

In the result the appeal of the Department stands partly

ITA 1201/DEL/2014[2009-10]Status: DisposedITAT Delhi19 Jun 2018AY 2009-10

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastava

For Appellant: Shri R.K. Kapoor, CAFor Respondent: Shri Sanjay I. Bara, CIT DR, Smt. Namita Panday, Sr. DR
Section 40A(2)(b)

…DELHI BENCH ‘I-1’ NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER ITA No. 1790/Del /2014 Asstt. Year: 2009-10 Keihin Panalfa Ltd. vs Asstt. Commissioner of (now Keihin India Manufacturing Pvt. Ltd.), Income Tax, 2315/23, Opposite Payal Cinema, Circle 5(1), Behind Karim Restaurant, New Delhi. Delhi Road, Gurgaon-122001 Haryana. (PAN: AAACK5968J) (Appellant) (Respondent) ITA No. 1201/Del /2014 Asstt. Year: 2009-10 Asstt. Commissioner of Income Tax, vs Keihin Panalfa Ltd., Circle 5(1), (Now M/s. Keihin India New Delhi. Manufacturing Pvt. Ltd.) M-34, 2nd Floor…

Madras in CIT v. Sanmina SCI (I) Pvt. Ltd. (85 Taxmann.com 29) — Cited in 3 Judgments | BharatTax