How many judgments cite Mattel Toys India (P.) Ltd. v. Dy. CIT?

22 judgments on BharatTax cite Mattel Toys India (P.) Ltd. v. Dy. CIT (34 Taxmann.com 203), spanning 2016 to 2025.

Which sections of the Income Tax Act does Mattel Toys India (P.) Ltd. v. Dy. CIT come up under?

It is most often cited in judgments turning on Section 10AB, Section 143(2), Section 143(3), Section 144C(1), Section 144C(13), Section 144C(5).

Mattel Toys India (P.) Ltd. v. Dy. CIT

34 Taxmann.com 203Income Tax Appellate Tribunal2013#5437 most cited

What is Mattel Toys India (P.) Ltd. v. Dy. CIT authority for?

An assessee is not barred from deviating from a method applied in its own transfer pricing study for the current year if the facts of the case warrant the adoption of other methods to determine the arm's length price of international transactions.

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2025.

Also referred to as

Mattel Toys India · 34 taxmann.com 203 · ITAT · transfer pricing · ALP · international transactions · most appropriate method · TNMM · CPM · TPSR · Form 3CEB

Also reported as

144 ITD 76

Sections most often in play

Section 10AB Section 143(2)Section 143(3)Section 144C(1)Section 144C(13)Section 144C(5)Section 234A Section 234B

Judgments citing Mattel Toys India (P.) Ltd. v. Dy. CIT

PANASONIC INDIA PRIVATE LTD.,GURGAON vs. NEAC, NEW DELHI

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

ITA 612/DEL/2021[2016-17]Status: DisposedITAT Delhi08 Oct 2025AY 2016-17

Bench: Shri C. N. Prasad & Shri M. Balaganeshpanasonic India Pvt. Ltd, Vs. Neac, 12Th Floor, Ambience New Delhi Corporate Office, Tower-2, Ambience Island, Gurgaon (Appellant) (Respondent) Pan: Aadcp9391B

For Appellant: Shri Kanchan Kaushal, AdvFor Respondent: Shri S. K. Jadav, CIT (DR)

Section 143(3)Section 144C(5)Section 92BSection 92C

…dia P Ltd in ITA 2847 (Delhi) of 2014 dated 13-10-2017 i)Decision of Hon‟ble Bombay High Court in the case of CIT vs L‟Oreal India P Ltd reported in 53 taxmann.com 432 j) Decision of Mumbai Tribunal in the case of Mattel Toys (I) (P) Ltd vs DCIT reported in 144 ITD 76 4.8. The Learned AR alternatively on without prejudice basis stated that if the gross profit margins are applied on the comparables finally chosen by the Learned TPO using RPM as the MAM, the results of gross profit margin of the comparables is as follows:- S. No. Company Name GP/Sales (%) 1 Salora International Ltd 6.93% 2 Optiemus Infracom Ltd…

SP ARMADA OIL EXPLORATION PRIVATE LIMITED,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX- CIRCLE 3(3)(1), MUMBAI, MUMBAI

In the result, the appeal by the assessee is partly allowed for statistical purposes

ITA 6575/MUM/2024[2021-22]Status: DisposedITAT Mumbai06 Oct 2025AY 2021-22

Bench: Shri Vikram Singh Yadavshri Sandeep Singh Karhailsp Armada Oil Exploration Private Limited 404, Trade Centre, Bandra Kurla Complex, Bandra (East), Mumbai 400051. Pan: Aaqcs7983P ............... Appellant

For Appellant: Shri Mukesh Butani a/w Shri Pratik PoddarFor Respondent: Shri. Pravin Salunkhe & Shri Aditya M. Rai

Section 143(2)Section 143(3)Section 234ASection 253(1)Section 92C(1)Section 92C(2)Section 92C(3)

…ted third party. It can be treated as acceptable internal.comparable due to similarity in services, economic factors, management factors, finance involvement etc. We find support for acceptance of internal comparables in the cases of Mattel Toys (1) (P.) Ltd. 144 ITD 76 (Mum.- Trib.), Birla Soft (India) Ltd 59 SOT 156 (URO) (Delhi-Trib.), Pino Bisazza Glass (P.) Ltd. (2014) 146 ITD 644 (Ahd.- Trib.) We have perused the additional evidence the certificate and the affidavit accompanied by the relevant and redacted (carefully edited to remove confidential references) version of agreement in this regard. The date of…

PR. COMMISSIONER OF INCOME TAX-1, DELHI vs. D LIGHT ENERGY P. LTD.

The appeal is dismissed, alongwith all the pending

ITA/53/2025HC Delhi18 Mar 2025

Bench: HON'BLE CHIEF JUSTICE DEVENDRA KUMAR UPADHYAYA,HON'BLE MR. JUSTICE TUSHAR RAO GEDELA

For Appellant: Mr. Sanjay Kumar, Ms. Monica Benjamin and MsFor Respondent: Mr. Ved Jain, Mr. Nischay Kantoor and Ms

Section 143(2)Section 144C(2)Section 144C(5)Section 260ASection 92C

…ITA 53/2025 Page 1 of 21 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Judgment reserved on: 04.03.2025 Judgment delivered on: 18.03.2025 + ITA 53/2025 & CM APPL. 12854/2025 PR. COMMISSIONER OF INCOME TAX-1, DELHI.....Appellant versus D LIGHT ENERGY P. LTD. .....Respondent Advocates who appeared in this case: For the Appellant : Mr. Sanjay Kumar, Ms. Monica Benjamin and Ms. Esha Kadian, Advocates. For the Respondent : Mr. Ved Jain, Mr. Nischay Kantoor and Ms.…

PR. COMMISSIONER OF INCOME TAX- 2, DELHI vs. M/S. BURBERRY INDIA PVT. LTD.

ITA/471/2019HC Delhi24 Oct 2024

Bench: HON'BLE MR. JUSTICE VIBHU BAKHRU,HON'BLE DR. JUSTICE SWARANA KANTA SHARMA

Section 260ASection 92C

…ITA No.471/2019 Page 1 of 20 $~123 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Date of Decision: 24.10.2024 + ITA 471/2019 PR. COMMISSIONER OF INCOME TAX- 2, DELHI ..... Appellant Through: Mr Aseem Chawla, SSC with Ms Pratishtha Chaudhary, Advocates. Versus M/S. BURBERRY INDIA PVT. LTD. ..... Respondent Through: Mr Vishal Kalra and Mr S.S. Tomar, Advocates. CORAM: HON'BLE MR. JUSTICE VIBHU BAKHRU HON'BLE MS. JUSTICE SWARANA KANTA SHARMA VIBHU BAKHRU, J. (Oral) 1. The Revenue has filed the present appeal unde…

D.C.I.T.,CIRCLE-6(1), KOLKATA vs. M/S DEEPAK INDUSTRIES LTD., KOLKATA

In the result, the appeal of the revenue and CO of the assessee in A

ITA 264/KOL/2020[2015-16]Status: DisposedITAT Kolkata23 Jun 2022AY 2015-16

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma]

Section 143(3)Section 32(1)(iia)Section 80ISection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA [Before Shri Rajesh Kumar, Accountant Member & Shri Sonjoy Sarma, Judicial Member] I.T.A. Nos. 263 & 264/Kol/2020 Assessment Years : 2014-15 & 2015-16 DCIT, Circle-6(1), Kolkata Vs. M/s Deepak Industries Ltd. (PAN: AAACD 8767 J) Appellant Respondent C.O. Nos. 04 & 05/Kol/2021 (Arising out of I.T.A. Nos. 263 & 264/Kol/2020) Assessment Years : 2014-15 & 2015-16 M/s Deepak Industries Ltd. Vs. DCIT, Circle-6(1), Kolkata (PAN: AAACD 8767 J) Cross-objector Respondent Date of Hearing 09.05.2022 Date of Pronouncement 23.06.2022 For the Appellant Shri Siddharth…

D.C.I.T.,CIRCLE-6(1), KOLKATA vs. M/S DEEPAK INDUSTRIES LTD., KOLKATA

In the result, the appeal of the revenue and CO of the assessee in A

ITA 263/KOL/2020[2014-15]Status: DisposedITAT Kolkata23 Jun 2022AY 2014-15

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma]

Section 143(3)Section 32(1)(iia)Section 80ISection 92C

GROHE INDIA PRIVATE LIMITED,GURUGRAM vs. DCIT, CIRCLE 2(1), NEW DELHI

The appeal of the assessee is partly allowed for statistical purpose

ITA 1560/DEL/2021[2017-18]Status: DisposedITAT Delhi15 Mar 2022AY 2017-18

Bench: Shri R. K. Panda & Sh. Yogesh Kumar Us

Section 142(1)Section 143(1)Section 143(3)Section 144CSection 92C

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘I-1’ NEW DELHI BEFORE SHRI R. K. PANDA, ACCOUNTANT MEMBER AND SH. YOGESH KUMAR US, JUDICIAL MEMBER I.T.A. No. 1560/DEL/2021 (A.Y 2017-18) (THROUGH VIDEO CONFERENCING) Grohe India Pvt. Ltd. Vs DCIT 10th Floor, Banni, Address One, Circle 2(1) Golf Course Road, Sector 56, C. R. Building, IP Estate, Gurgaon, Haryana,122011 New Delhi PAN No. AACCG6062B (APPELLANT) (RESPONDENT) Appellant by Sh. K. M. Gupta, Adv, Ms. Shruti Khimta & Sh. Saloni Shital, AR Respondent by Sh. Surender Pal, CIT (DR) Date of Hearing 10.02.2022 Date of Pronouncement 15.03.2022 O…

FUJITSU INDIA PVT. LTD.,GURGAON vs. ACIT, CIRCLE-9(2), NEW DELHI

The appeal of the assessee is partly allowed

ITA 7363/DEL/2018[2014-15]Status: DisposedITAT Delhi23 Nov 2021AY 2014-15

Bench: Shri Kul Bharat & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri K. M. Gupta, AdvocateFor Respondent: Shri Surendra Pal [CIT] –

Section 143(3)Section 144CSection 234ASection 274Section 27i

…IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH ―I–1‖: NEW DELHI ] BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER (Through Video Conferencing) ITA. No. 7363/Del/2018 (Assessment Year: 2014-15) Fujitsu India Private ACIT, Limited, Vs. Circle : 9 (2), 3rd Floor, Building No. 9B, New Delhi. Phase–III, DLF Cyber City, Gurgaon, Haryana – 122 002. PAN: AAACF4170D (Appellant) (Respondent) Assessee by : Shri K. M. Gupta, Advocate; Department by : Shri Surendra Pal [CIT] – DR Date of Hearing : 14/10/2021 Date of pronouncement : 23/11/2021 O R D E R PER PRASHANT MAHARISHI, A. M…

DCIT 10(3), MUMBAI vs. RENFRO INDIA P.LTD, MUMBAI

Appeal of the Revenue is dismissed and CO of the assessee is partly allowed

ITA 1963/MUM/2014[2009-10]Status: DisposedITAT Mumbai21 May 2021AY 2009-10

Bench: Shri Pramod Kumar, Vice- & Shri Vikas Awasthyआअसं. 1963/मुं/2014 ("न. व .2009-10) It(Tp)A No.1963/Mum/2014(A.Y. 2009-10)

For Appellant: Shri Madhur AgrawalFor Respondent: Shri Sushil Kumar Mishra

Section 143(3)

…आयकर अपील"य अ"धकरण मुंबई पीठ “के”, मुंबई "ी "मोद कुमार, उपा"य" एवं "ी "वकास अव"थी, "या"यक सद"य के सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K”, MUMBAI BEFORE SHRI PRAMOD KUMAR, VICE-PRESIDENT & SHRI VIKAS AWASTHY, JUDICIAL MEMBER आअसं. 1963/मुं/2014 ("न. व .2009-10) IT(TP)A NO.1963/MUM/2014(A.Y. 2009-10) The Dy. Commissioner of Income Tax-10(3), Room No.451, 4th Floor, Aaykar Bhavan, M.K. Road, Mumbai 400 020 ...... अपीलाथ" /Appellant बनाम Vs. M/s. Renfro India Pvt. Ltd. 33, Mahalaxmi Chambers, Bhulabhai Desai Road, Mumbai 400 026 PAN: AAACK2518C ..... ""तवाद"/Respondent C.O. NO.88/MUM/2014 [Aris…

RFS INDIA TELECOM PVT. LTD.,NEW DELHI vs. ACIT, NEW DELHI

In the result, appeal of the assessee is allowed

ITA 2040/DEL/2017[2012-13]Status: DisposedITAT Delhi11 Nov 2020AY 2012-13

Bench: Sh. Anil Chaturvedi & Sh. Kuldip Singh(Through Video Conferencing) Rfs India Telecom Pvt. Vs. Acit Ltd. Circle – 21(1), E-8/1, Lower Ground Floor New Delhi Near Geeta Bhawan Mandir, Malviya Nagar Pan No. Aadcr 5389 R (Appellant) (Respondent) Assessee By Shri Neeraj Jain, Adv. Shri Abhishek Agarwal, Adv. Revenue By Shri Anupam Kant Garg, Cit-D.R. Date Of Hearing: 04/11/2020 Date Of Pronouncement: 11/11/2020 Order Per Anil Chaturvedi, Am: This Appeal Filed By The Assessee Is Directed Against The Order Of The Assessing Officer U/S 143(3)/ 144C/ 92Ca(4) Of The Act, 1961, Pursuant To The Directions Given By The Drp, Passed U/S 144C(5) Of The Income-Tax Act, 1961 Dated 19.12.2016 Relating To Assessment Year 2012-13. Rfs India Telecom Pvt. Ltd. Vs. Acit A.Y. 2012-13 2 2. The Relevant Facts As Culled From The Material On Records Are As Under:

Section 142(1)Section 143(2)Section 143(3)Section 144CSection 144C(5)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I-2’, NEW DELHI BEFORE SH. ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SH. KULDIP SINGH, JUDICIAL MEMBER (THROUGH VIDEO CONFERENCING) RFS India Telecom Pvt. Vs. ACIT Ltd. Circle – 21(1), E-8/1, Lower Ground Floor New Delhi Near Geeta Bhawan Mandir, Malviya Nagar PAN No. AADCR 5389 R (APPELLANT) (RESPONDENT) Assessee by Shri Neeraj Jain, Adv. Shri Abhishek Agarwal, Adv. Revenue by Shri Anupam Kant Garg, CIT-D.R. Date of hearing: 04/11/2020 Date of Pronouncement: 11/11/2020 ORDER PER ANIL CHATURVEDI, AM: This appeal filed by the assessee is directed against the order o…

ELCOME TECHNOLOGIES PRIVATE LIMITED,GURGAON vs. THE DEPUTY COMMISSIONER OF INCOME-TAX-RANGE 15(1)(1), MUMBAI

In the result, the appeal is dismissed

ITA 2051/MUM/2016[2011-12]Status: DisposedITAT Mumbai09 Sept 2020AY 2011-12

Bench: Shri Saktijit Day () & Shri N.K. Pradhan () Assessment Year: 2011-12 Elcome Technologies Private Deputy Commissioner Of Income Limited, Vs. Tax-Range 15(1)(1), Mumbai. Elcome House, A-06, Infocity, Sector-34, Gurgaon-122002 Pan No. Aaace7023Q Appellant Respondent Assessee By : Mr. Dhanesh Bafna /Mr. Arpit Agrawal, Ar Revenue By : Mr. Anand Mohan/Mr. Michael Jerald, Dr Last Date Of Hearing : 23/06/2020 Date Of Pronouncement : 09/09/2020

For Appellant: Mr. Dhanesh Bafna /Mr. Arpit Agrawal, ARFor Respondent: Mr. Anand Mohan/Mr. Michael Jerald, DR

Section 143(3)Section 234BSection 271(1)(c)Section 92CSection 92C(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K” MUMBAI BEFORE SHRI SAKTIJIT DAY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2011-12 Elcome Technologies Private Deputy Commissioner of Income Limited, Vs. Tax-Range 15(1)(1), Mumbai. Elcome House, A-06, Infocity, Sector-34, Gurgaon-122002 PAN No. AAACE7023Q Appellant Respondent Assessee by : Mr. Dhanesh Bafna /Mr. Arpit Agrawal, AR Revenue by : Mr. Anand Mohan/Mr. Michael Jerald, DR Last Date of Hearing : 23/06/2020 Date of Pronouncement : 09/09/2020 ORDER PER N.K. PRADHAN, A.M. This is an appeal filed by the assessee. Th…

SUMITOMO CHEMICAL (I) P.LTD,MUMBAI vs. DCIT 1(3)(1), MUMBAI

In the result, assessee’s appeal is partly allowed

ITA 6432/MUM/2017[2013-14]Status: DisposedITAT Mumbai27 Jul 2020AY 2013-14

Bench: Shri Saktijit Deyand Shri S. Rifaur Rahman

For Appellant: Ms. Karishma PhatarphekarFor Respondent: Shri Bhoopathi

Section 143(3)Section 144C(13)

…IN THE INCOME TAX APPELLATE TRIBUNAL “J”BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBERAND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA no.6432/Mum./2017 (Assessment Year : 2013–14) Sumitomo Chemical India Pvt. Ltd. 195/7, 7th Floor, Moti Mahal ……………. Appellant J.T. Road, Churchgate Mumbai 400 020 PAN–AAECS3750L v/s Dy. Commissioner of Income Tax ……………. Respondent Circl–13(1), Mumbai Assessee by :Ms. Karishma Phatarphekar Revenue by :Shri Bhoopathi Date of Hearing – 06.07.2020 Date of Order – 27.07.2020 O R D E R PER SAKTIJIT DEY. J.M. The captioned appeal has been filed by the assessee challenging t…

TOPCON SOKKIA INDIA PVT. LTD.,NEW DELHI vs. DCIT, CIRCLE- 25(2), NEW DELHI

In the result, the appeal filed by the assessee is allowed

ITA 8110/DEL/2018[2014-15]Status: DisposedITAT Delhi29 Jun 2020AY 2014-15

Bench: Sh. Anil Chaturvedi & Ms Suchitra Kamble(Through Video Conferencing) Assessment Year: 2014-15 Topcon Sokkia India Pvt. Vs. Dcit Ltd., Unit No.101 To 106A, Circle- 25 (2) Abw Tower, 1St Floor, New Delhi Mg Road, Iffco Chowk, Sector-25, Gurgaon, Haryana – 122 001 Pan No. Aaccs 9107 K (Appellant) (Respondent) Appellant By Sh. Neeraj Jain, Adv. Sh. Ramit Katyal, C.A. Respondent By Sh. M. Barhwal, Sr. D.R. Date Of Hearing: 23/06/2020 Date Of Pronouncement: 29/06/2020 Order Per Anil Chaturvedi, Am: This Appeal Filed By The Assessee Is Directed Against The Order Dated 26.10.2018 Passed By The Dcit, Circle 25(2) New Delhi Pursuant To The Directions Of Drp, Relating To Assessment Year 2014-15. 2. The Relevant Facts As Culled From The Material On Records Are As Under:

Section 143(3)Section 144CSection 144C(5)Section 234DSection 271(1)(c)Section 92C

…urt in the case of Matrix Cellular International Services P Ltd (90 Taxmann.com 54), Delhi Bench of Tribunal in case of Swarovski India Pvt. Ltd. Vs ACIT [(2017) 78 taxmann.com 325 (Del)], Mumbai Tribunal in the case of Mattel Toys India P Ltd Vs DCIT [(2013) 34 Taxmann.com 203], Delhi Tribunal in the case of Nokia (India) Pvt. Ltd.(ITA No.242/Del/2010) and Videojet Technologies (I) P Ltd Vs ACIT (ITA No 6956/Mum/2012). 17. We further find that the Pune Benches of the Tribunal in the case of ACIT vs MSS India Pvt Ltd ((2009) 123 TTJ 657 (Pune) has observed as under: “While there is no particular order or priority…

ECOLAB FOOD SAFETY & HYGIENE SOLUTIONS P.LTD,MUMBAI vs. ASST CIT 9(2)(2), MUMBAI

In the result, appeal of the assessee is allowed for statistical purposes

ITA 1715/MUM/2017[2012-13]Status: DisposedITAT Mumbai26 Jul 2019AY 2012-13

Bench: Shri M.Balaganesh, Am & Shri Ravish Sood, Jm M/S. Ecolab Food Safety & Vs. Assistant Commissioner Of Hygiene Private Limited Income Tax – 9(2)(2), 215, Atrium, A-Wing Room No.665A, Unit No.808, Andheri-Kurla Aaykar Bhavan Road, Andheri (E) Mk Road, Mumbai - 400020 Mumbai – 400 059 Pan/Gir No.Aabce7541C (Appellant) .. (Respondent)

Section 143(3)Section 144C(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL “K”, BENCH MUMBAI BEFORE SHRI M.BALAGANESH, AM & SHRI RAVISH SOOD, JM M/s. Ecolab Food Safety & Vs. Assistant Commissioner of Hygiene Private Limited Income Tax – 9(2)(2), 215, Atrium, A-Wing Room No.665A, Unit No.808, Andheri-Kurla Aaykar Bhavan Road, Andheri (E) MK Road, Mumbai - 400020 Mumbai – 400 059 PAN/GIR No.AABCE7541C (Appellant) .. (Respondent) Assessee by Shri Ketan Ved Revenue by Shri M C Omi Ningshen Date of Hearing 10/07/2019 Date of Pronouncement 26/07/2019 आदेश / O R D E R PER M. BALAGANESH (A.M): This appeal in ITA No.1715/Mum/2017 for A.Y.2012-13 prefe…

VIDEOJET TECHNOLOGIES (I) P. LTD,NAVI MUMBAI vs. ASST CIT CIR 10(3), MUMBAI

In the result, appeal of the assessee is allowed

ITA 6956/MUM/2012[2008-09]Status: DisposedITAT Mumbai28 May 2019AY 2008-09

Bench: Shri G.S.Pannu & Shri Ravish Soodm/S Videojet Technologies Vs. Acit, Circle-10(3), Mumbai (I) Pvt. Limited, Unit 101 & 102, Rupa Solitaire, Building No.A-1, Sector-1, Millennium Business Park, Mahape, Navi Mumbai-400710 Pan No.Aaacw0731 B (Appellant) .. (Respondent)

Section 143(3)Section 92C(2)

…ITA No.6956/Mum/2012 M/s Videojet Technologies (I) Pvt. Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL “J”, BENCH MUMBAI BEFORE SHRI G.S.PANNU, VICE PRESIDENT & SHRI RAVISH SOOD, JUDICIAL MEMBER M/s Videojet Technologies Vs. ACIT, Circle-10(3), Mumbai (I) Pvt. Limited, Unit 101 & 102, Rupa Solitaire, Building No.A-1, Sector-1, Millennium Business Park, Mahape, Navi Mumbai-400710 PAN No.AAACW0731 B (Appellant) .. (Respondent) Assessee by Shri Ketan Ved, AR Revenue by Shri Nilu Jaggi & Dharm Veer Singh, DR Date of Hearing 01/03/2019 Date of Pronouncement 28/05/2019 आदेश / O R D E R PER RAVISH SOOD, J.M : The pres…

AT&S INDIA PRIVATE LIMITED,KARNATAKA vs. D.C.I.T., CIRCLE-11(1), KOLKATA, KOLKATA

In the result, appeal filed by the assessee, is allowed

ITA 69/KOL/2018[2013-14]Status: DisposedITAT Kolkata10 Oct 2018AY 2013-14

Bench: Shri S. S. Godara, Jm & Dr. A.L.Saini, Am At&S India Private Limited Vs. Dcit, Circle 11(1), Kolkata P-7, Chowringhee Square, 12A, Industrial Area, Nanjangud – 571 301 Kolkata – 700 069. Mysore District, Karnataka, India "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaeca 2930 J (अपीलाथ" /Appellant) (""यथ" / Respondent) ..

For Appellant: Shri Anup Sinha & Ms. Rituparna Sinha, ARFor Respondent: Shri P.K. Srihari, CIT, DR

Section 143(3)Section 144C(13)Section 37(1)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH KOLKATA BEFORE SHRI S. S. GODARA, JM & DR. A.L.SAINI, AM AT&S India Private Limited Vs. DCIT, Circle 11(1), Kolkata P-7, Chowringhee Square, 12A, Industrial Area, Nanjangud – 571 301 Kolkata – 700 069. Mysore District, Karnataka, India "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAECA 2930 J (अपीलाथ" /Appellant) (""यथ" / Respondent) .. Appellant by : Shri Anup Sinha & Ms. Rituparna Sinha, AR Revenue by : Shri P.K. Srihari, CIT, DR सुनवाई क" तार"ख / Date of Hearing : 16/08/2018 घोषणा क" तार"ख/Date of Pronouncement: 10/10/2018 आदेश / O R D E R Per Dr. Arjun Lal Saini, A…

KEHIN INDIA MANUFACTURING PVT. LTD.,GURGAON vs. DCIT, NEW DELHI

In the result this ground raised by the assessee is allowed

ITA 2051/DEL/2015[2010-11]Status: DisposedITAT Delhi05 Oct 2018AY 2010-11

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: Shri Pradeep Dinodia, AdvFor Respondent: Shri Sanjai Kumar Yadav, Sr.DR

Section 143(3)Section 144CSection 40A(2)(b)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “I-2”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No.:-2051/Del/2015 Assessment Year: 2010-11 Kehin India Manufacturing Pvt. DCIT Ltd. (Formerly Keihin Panalfa Ltd. Circle-14(2), Room Vs. 2315/23, Opposite Payal Cinema, No. 317-B, Behind Karim Restaurant, C.R. Building, I.P. Delhi Road, Gurgaon – 122 001, Estate Haryana New Delhi 110 002 (PAN AAACK5968J) (Appellant) (Respondent) Assessee by: Shri Pradeep Dinodia, Adv. Ms. Pallavi Dinodia, Adv. Department by : Shri Sanjai Kumar Yadav, Sr.DR Date of Hearing 11/07…

FUJITSU INDIA PVT. LTD.,NEW DELHI vs. ACIT, CIRCLE- 9(2), NEW DELHI

ITA 7088/DEL/2017[2013-14]Status: DisposedITAT Delhi03 Jul 2018AY 2013-14

Bench: Shri Chandra Poojari & Shri Kuldip Singh

For Appellant: Shri K.M. Gupta, AdvocateFor Respondent: Shri H.K. Choudhary, CIT DR

Section 143Section 143(3)Section 144C

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘I-2’ : NEW DELHI) BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.1674/Del./2016 (ASSESSMENT YEAR : 2011-12) ITA No.1982/Del./2017 (ASSESSMENT YEAR : 2012-13) ITA No.7088/Del./2017 (ASSESSMENT YEAR : 2013-14) M/s. Fujitsu India Private Ltd., vs. ACIT, Circle 9 (2), 3rd Floor, Building No.9B, New Delhi. DLF Cyber City Phase – III, Gurgaon – 122 002 (Haryana). (PAN : AAACF4170D) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri K.M. Gupta, Advocate Shri Anubhav Rastogi, Advocate REVENUE BY : Shri H.K. Choudhary, CIT DR Date o…

FUJITSU INDIA PVT. LTD.,GURGAON vs. ITO, NEW DELHI

ITA 1982/DEL/2017[2012-13]Status: DisposedITAT Delhi03 Jul 2018AY 2012-13

Bench: Shri Chandra Poojari & Shri Kuldip Singh

For Appellant: Shri K.M. Gupta, AdvocateFor Respondent: Shri H.K. Choudhary, CIT DR

Section 143Section 143(3)Section 144C

FUJITSU INDIA PVT. LTD.,GURGAON vs. ACIT, NEW DELHI

ITA 1674/DEL/2016[2011-12]Status: DisposedITAT Delhi03 Jul 2018AY 2011-12

Bench: Shri Chandra Poojari & Shri Kuldip Singh

For Appellant: Shri K.M. Gupta, AdvocateFor Respondent: Shri H.K. Choudhary, CIT DR

Section 143Section 143(3)Section 144C

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