Mumbai (228 ITR 408 SC) (ii) Director of Income Tax, New Delhi v. LG Cables Ltd.

197 Taxmann 51High Court2011#23495 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2020 to 2023.

Judgments citing Mumbai (228 ITR 408 SC) (ii) Director of Income Tax, New Delhi v. LG Cables Ltd.

HITACHI, LTD., NEW DELHI vs. ACIT, CIRCLE INTERNATIONAL TAXATION 2(1) (1),, NEW DELHI

In the result, assessee’s appeals being ITA no

ITA 2260/DEL/2022[2019-20]Status: DisposedITAT Delhi19 Jul 2023AY 2019-20

Bench: Shri Shamim Yahya & Shri Kul Bharat[A.Y.: 2018-19] & [A.Y.: 2019-20]

Section 143(3)Section 144C(13)Section 270A

…1 ITA Nos. 2259 & 2260/Del/2022 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI KUL BHARAT, JUDICIAL MEMBER [A.Y.: 2018-19] AND [A.Y.: 2019-20] Hitachi Ltd., Vs ACIT, Circle Int. Tax. 2(1)(1), Tower B, World Mark 1, New Delhi. Aerocity, Delhi-110037. PAN- AAACH2953A APPELLANT RESPONDENT Assessee represented by Shri Ajay Vohra, Sr. Adv. & Shri Sharad Mathur, CA Department represented by Shri Vijay Vasanta, Sr. DR Date of hearing 29.05.2023 Date of pronouncement 19.07.2023 O R D E R PER KUL BHARAT, JM: These two appeals, by the assessee, ar…

HITACHI, LTD. ,DELHI vs. ACIT, CIRCLE INTERNATIONAL TAXATION.2(1)(1), , NEW DELHI

In the result, assessee’s appeals being ITA no

ITA 2259/DEL/2022[2018-19]Status: DisposedITAT Delhi19 Jul 2023AY 2018-19

Bench: Shri Shamim Yahya & Shri Kul Bharat[A.Y.: 2018-19] & [A.Y.: 2019-20]

Section 143(3)Section 144C(13)Section 270A

…1 ITA Nos. 2259 & 2260/Del/2022 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI KUL BHARAT, JUDICIAL MEMBER [A.Y.: 2018-19] AND [A.Y.: 2019-20] Hitachi Ltd., Vs ACIT, Circle Int. Tax. 2(1)(1), Tower B, World Mark 1, New Delhi. Aerocity, Delhi-110037. PAN- AAACH2953A APPELLANT RESPONDENT Assessee represented by Shri Ajay Vohra, Sr. Adv. & Shri Sharad Mathur, CA Department represented by Shri Vijay Vasanta, Sr. DR Date of hearing 29.05.2023 Date of pronouncement 19.07.2023 O R D E R PER KUL BHARAT, JM: These two appeals, by the assessee, ar…

M/S. VOITH PAPER GMBH,NEW DELHI vs. DDIT, NEW DELHI

In the result, appeal of the assessee is dismissed

ITA 1077/DEL/2014[2010-11]Status: DisposedITAT Delhi21 Feb 2020AY 2010-11

Bench: Shri O.P. Kant & Shri K.N. Charyassessment Year: 2010-11

Section 143(3)Section 144CSection 5(2)Section 9

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘D’, NEW DELHI BEFORE SHRI O.P. KANT, ACCOUNTANT MEMBER AND SHRI K.N. CHARY, JUDICIAL MEMBER Assessment Year: 2010-11 M/s. Voith Paper GmbH, Vs. DDIT, C/o-Mohinder Puri & Co., Circle-2(2), CAs, 1A-1D, Vandhna, 11, New Delhi Tolstoy Marg, New Delhi PAN :AADCV3751B (Appellant) (Respondent) Appellant by Shri Ajay Vohra, Sr. Adv. Shri Akshay Uppal, CA Respondent by Shri G.K. Dhall, CIT(DR) (Intl. Taxation) Date of hearing 28.11.2019 Date of pronouncement 21.02.2020 ORDER PERO.P. KANT, AM: The assessee has preferred this appeal against the final assessment order…

Mumbai (228 ITR 408 SC) (ii) Director of Income Tax, New Delhi v. LG Cables Ltd. (197 Taxmann 51) — Cited in 3 Judgments | BharatTax