Maersk Global Centres (India) (P.) Ltd. v. ACIT

31 ITR 1High Court#24540 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2022.

Judgments citing Maersk Global Centres (India) (P.) Ltd. v. ACIT

VELOCITY TECH-SOL INDIA PVT.LTD,,PUNE vs. ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE - 13, , PUNE

In the result, the appeal filed by the assessee stands partly allowed

ITA 1694/PUN/2018[2014-15]Status: DisposedITAT Pune30 May 2022AY 2014-15

For Appellant: Shri Nikhil PathakFor Respondent: Shri Deepak Garg

Section 143(3)Section 92C

…bnormal profit reflect a normal business condition or arise from some abnormal conditions during the year under consideration placing reliance on the decision of Special Bench of Mumbai Tribunal in the case of Maersk Global Centres (India) (P.) Ltd. vs. ACIT, 31 ITR 1, learned DRP rejected the objection of the 9 appellant that there is difference in functionality placing reliance on the descriptive given in the annual report. 16. Being aggrieved, the appellant is in appeal before us challenging the inclusion of this company in the list of the comparables placing reliance on page no.239 of the Paper Book, wherein,…

VODAFONE INDIA LIMITED,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE 7(3), MUMBAI

In the result, the appeal of the assessee is allowed

ITA 1835/MUM/2018[2006-07]Status: DisposedITAT Mumbai28 Aug 2020AY 2006-07

For Appellant: Shri P.J. Pardiwala and Shri Nitesh JoshiFor Respondent: Shri Parag Vyas (Special Counsel of Deptt)

Section 143(3)Section 144C(13)Section 220(2)Section 263Section 271(1)(c)Section 68

…uch shareholders has been examined and verified with no adverse comments. 8 Vodafone India Limited vs DCIT, Circle 8(3), Mumbai 2.6 Our attention was invited to the judgemnt of Hon‟ble Supreme Court in the case of Vodafone International Holding B.V vs UOI (31 ITR 1) wherein the Hon‟ble Supreme Court observed as under:- ‘’A. Evolution of the Hutchison structure and the Transaction 3. The Hutchison Group, Hong Kong (HK) first invested into the telecom business in India in 1992 when the said Group invested in an Indian joint venture vehicle by the name Hutchison Max Telecom Limited (HMTL) - later renamed as HEL.…

THE ACIT, CIRCLE-1,, BHAVNAGAR vs. SHREE ELECTROMELTS LTD.,, BHAVNAGAR

In the result, the appeal of the Revenue is dismissed

ITA 2052/AHD/2013[2009-10]Status: DisposedITAT Ahmedabad24 Oct 2017AY 2009-10

Bench: Shri Rajpal Yadav & Shri Manish Borad

For Appellant: Shri Abhimanyu Singh BhatiFor Respondent: Shri Rajesh Meena, Sr.DR

…ricity Board and not with the assessee. Thus, according to the ld.CIT(A), the expenditure incurred by the assessee deserves to be treated as revenue expenditure. The ld.CIT(A) has made reference to the following case laws: i) Smt. Prabhavati S. Shah Vs. CIT, 31 ITR 1 (Bom) ii) Parekh Automobiles Vs. ITO, 68 TTJ (Rajkot) 722 iii) ITO (Exemption) Vs. Bajoria Foundation, 254 ITR (AT) 4. At the outset, the ld.counsel for the assessee submitted that the issue in dispute is squarely covered in favour of the assessee by the decision of the Hon’ble Bombay High Court, in the case of CIT Vs. Excel Industries Ltd., 122 IT…