Mahyco Mosanto Biotech (India) (P) Ltd. v. UOI

74 Taxmann.com 92High Court#21348 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 367,154 Indian tax judgments — from 2016 to 2018.

Judgments citing Mahyco Mosanto Biotech (India) (P) Ltd. v. UOI

DDIT (It)-2(1), Mumbai vs. M/S. Reliance Infocomm Ltd., Mumbai

ITA 837/MUM/2007[]Status: DisposedITAT Mumbai02 Feb 2018

Bench: S/Sh. Rajendra & Ravish Sood

For Appellant: S/Shri J.D. Mistry/Deepak JainFor Respondent: S/Shri Parag Vyas- DR
Section 195Section 195(2)Section 254(1)Section 40Section 9

…आयकर अपीलीय अिधकरण, मुंबई “एल ” खंडपीठ Income-tax Appellate Tribunal “L”Bench Mumbai सव"ी राजे"", लेखा सद"य एवं रिवश सूद, "याियक सद"य Before S/Sh. Rajendra,Accountant Member & Ravish Sood, Judicial Member आयकर अपील सं./I.T.A.s/837/Mum/2007; 3431/Mum/2008; 3432/Mum/2008;3433/Mum/2008;3434/Mum/2008;3435/Mum/2008; 3436/Mum/ 2008; 3437/Mum/2008; 3440/Mum/2008; 3441/Mum/ 2008; 3442/Mum/ 2008; 3443/ Mum/ 2008;3444/Mum/2008; 4245/Mum/2008;4247/Mum/2008;4249/Mum/2008;4250/Mum/2008;4251/Mum/2008;42 52/Mum/2008;4253/Mum/2008;4261/Mum/2008;4278/Mum/2008;4279/Mum/2008; 4284/Mum/ 2008; ;4285/Mum/2008; 4286/Mum/2008;4287/M…

The DDIT (It)-2(1), Mumbai vs. M/S. Reliance Communicatioins Ltd. ( Formerly Known As M/S. Reliance Infocomm Ltd), Navi Mumbai

ITA 4877/MUM/2007[]Status: DisposedITAT Mumbai02 Feb 2018

Bench: S/Sh. Rajendra & Ravish Sood

For Appellant: S/Shri J.D. Mistry/Deepak JainFor Respondent: S/Shri Parag Vyas- DR
Section 195Section 195(2)Section 254(1)Section 40Section 9

…आयकर अपीलीय अिधकरण, मुंबई “एल ” खंडपीठ Income-tax Appellate Tribunal “L”Bench Mumbai सव"ी राजे"", लेखा सद"य एवं रिवश सूद, "याियक सद"य Before S/Sh. Rajendra,Accountant Member & Ravish Sood, Judicial Member आयकर अपील सं./I.T.A.s/837/Mum/2007; 3431/Mum/2008; 3432/Mum/2008;3433/Mum/2008;3434/Mum/2008;3435/Mum/2008; 3436/Mum/ 2008; 3437/Mum/2008; 3440/Mum/2008; 3441/Mum/ 2008; 3442/Mum/ 2008; 3443/ Mum/ 2008;3444/Mum/2008; 4245/Mum/2008;4247/Mum/2008;4249/Mum/2008;4250/Mum/2008;4251/Mum/2008;42 52/Mum/2008;4253/Mum/2008;4261/Mum/2008;4278/Mum/2008;4279/Mum/2008; 4284/Mum/ 2008; ;4285/Mum/2008; 4286/Mum/2008;4287/M…

M/S. Qad Europe B.V., Mumbai vs. DDIT (I.T) - 2(1), Mumbai

In the result, both the appeals of the assessee are partly allowed

ITA 84/MUM/2007[1999-2000]Status: DisposedITAT Mumbai21 Dec 2016AY 1999-2000

Bench: Shri Amit Shukla () & Shri Ashwani Taneja ()

Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “L”, MUMBAI BEFORE SHRI AMIT SHUKLA (JUDICIAL MEMBER) AND SHRI ASHWANI TANEJA (ACCOUNTANT MEMBER) I.T.A. Nos.83 & 84/Mum/2007 (Assessment Years: 1998-99 & 1999-2000) Qad Europe B.V. vs The Dy. Director of Income-tax C/o BSR & Co. KPMG House 448, (International Taxation)-2(1) Kamala Mills Compound Mumbai Lower Parel (E), Mumbai-13 PAN : AAACQ0534E (Appellant) (Respondent) Appellant by S/Shri PJ Pardiwala / Jitendra Jain Respondent by Shri Harshad Vengurlekar, Sr DR Date of hearing : 03-11-2016 Date of order : 21 -12-2016 O R D E R Per ASHWANI TANEJA, AM: This a…

M/S. Qad Europe B.V., Mumbai vs. DDIT (I.T) - 2(1), Mumbai

In the result, both the appeals of the assessee are partly allowed

ITA 83/MUM/2007[1998-1999]Status: DisposedITAT Mumbai21 Dec 2016AY 1998-1999

Bench: Shri Amit Shukla () & Shri Ashwani Taneja ()

Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “L”, MUMBAI BEFORE SHRI AMIT SHUKLA (JUDICIAL MEMBER) AND SHRI ASHWANI TANEJA (ACCOUNTANT MEMBER) I.T.A. Nos.83 & 84/Mum/2007 (Assessment Years: 1998-99 & 1999-2000) Qad Europe B.V. vs The Dy. Director of Income-tax C/o BSR & Co. KPMG House 448, (International Taxation)-2(1) Kamala Mills Compound Mumbai Lower Parel (E), Mumbai-13 PAN : AAACQ0534E (Appellant) (Respondent) Appellant by S/Shri PJ Pardiwala / Jitendra Jain Respondent by Shri Harshad Vengurlekar, Sr DR Date of hearing : 03-11-2016 Date of order : 21 -12-2016 O R D E R Per ASHWANI TANEJA, AM: This a…