New Age Buildtech (P.) Ltd. v. National Faceless Assessment Centre

151 Taxmann.com 66High Court2023#22703 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2023 to 2024.

Sections most often in play

Section 1961 Section 143(3) of the Income Tax Act Section 144B of the Income Tax Act Section 1956 Section 250 of the Income Tax Act Section 481 of the Companies Act

Issues it is cited on

amalgamation draft assessment order section 144 transfer section 143 company section 14 section 143(3)india business

Judgments citing New Age Buildtech (P.) Ltd. v. National Faceless Assessment Centre

Dy. Commissioner of Income Tax-1(1)(1), Aayakar Bhawan vs. Bennett Coleman and Co. Ltd., Second Floor

Accordingly, Ground No.1 raised by the appellant is allowed

ITA 2185/MUM/2024[2018-19]Status: DisposedITAT Mumbai17 Dec 2024AY 2018-19

Bench: SHRI AMARJIT SINGH, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri Madhur Agarwal &For Respondent: Shri Kailash C. Kanojiya &

Section 143(2)Section 143(3)Section 144BSection 250Section 481

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI SHRI AMARJIT SINGH, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER Deputy Commissioner of Income Tax 1(1)(1), Mumbai 579, Aaykar Bhavan, M.K.Road, Mumbai – 400020, Maharashtra. …………. Appellant Vs Bennett Coleman & Co. Ltd. [Formerly known as Brand Equity Treaties Limited now amalgamated with M/s. Bennett Coleman & Co.Ltd.] Second Floor, The Time of India Building, Dr. D. N. Road, Fort, Mumbai – 400001, Maharashtra. …………. Respondent [PAN:AADCB5243Q] Appearance For the Respondent/Department : Shri Kailash C. Kanojiya & Ms. Kaveeta Punit Kaushik For th…

Abbott India Ltd, Mumbai vs. Addl CIT RG 7(2), Mumbai

In the result appeal filed by the assessee for both the assessment years are allowed

ITA 2032/MUM/2014[2009-10]Status: DisposedITAT Mumbai12 Jul 2023AY 2009-10

Bench: Shri Prashant Maharishi, Am & Shri Narender Kumar Chaudhary, Jm Ita No. 2032/Mum/2014 (Assessment Year2009-10)

For Appellant: Shri Madhur Agrawal,ARFor Respondent: Shri Byomkesh Pradipta Kumar

Section 143(3)Section 144CSection 144C(13)

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI NARENDER KUMAR CHAUDHARY, JM ITA No. 2032/MUM/2014 (Assessment Year2009-10) Abbott India Ltd. (as successor to ‘Solvey Pharma ACIT Range-7(2) India Ltd’) Aayakar Bhavan, Maharshi Suraj Prakash, 1 st Floor, 86, Vs. Karve Road, Shankar Ghanekar Marg, Mumbai-400020 Prabhadevi, Mumbai-400025 (Appellant) (Respondent) PAN No. AAACB5170B Assessee by : Shri Madhur Agrawal,AR Revenue by : Shri Byomkesh Pradipta Kumar Panda, DR Date of hearing: 15.06.2023 Date of pronouncement : 12.07.2023 O R D E R PER PRASHANT MAHARIS…

Abbott India Ltd.(Solvay Pharma India Ltd), Mumbai vs. Addl.C.I.T. RG.7(2), Mumbai

In the result appeal filed by the assessee for both the assessment years are allowed

ITA 7778/MUM/2012[2008-09]Status: DisposedITAT Mumbai12 Jul 2023AY 2008-09

Bench: Shri Prashant Maharishi, Am & Shri Narender Kumar Chaudhary, Jm Ita No. 2032/Mum/2014 (Assessment Year2009-10)

For Appellant: Shri Madhur Agrawal,ARFor Respondent: Shri Byomkesh Pradipta Kumar

Section 143(3)Section 144CSection 144C(13)