Oracle Systems Corporation v. ADIT

62 Taxmann.com 291High Court2015#25382 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2018 to 2022.

Judgments citing Oracle Systems Corporation v. ADIT

ACIT, Central Circle-19, New Delhi vs. M/S K.R. Pulp & Papers Ltd, New Delhi

In the result, the appeal of the Revenue is

ITA 5064/DEL/2017[2009-10]Status: DisposedITAT Delhi31 Mar 2022AY 2009-10

Bench: Shri R.K. Panda & Shri N.K. Choudhry

For Appellant: Ms. Monika Aggarwal, AdvocateFor Respondent: Smt. Sunita Singh, CIT-DR
Section 132Section 143(3)Section 147Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “C”: DELHI. BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI N.K. CHOUDHRY, JUDICIAL MEMBER ITA No.5064/Del./2017 Assessment Year 2009-10 The ACIT, Central M/s. KR Pulp and Papers Circle-19, Room No.104, vs., Ltd., 304, Roots Tower, ARA Centre, E-2, District Centre, Laxmi Jhandewalan, Nagar, New Delhi – 110 092 New Delhi. PAN AAACK5861C (Appellant) (Respondent) For Revenue : Smt. Sunita Singh, CIT-DR Shri Gautam Jain, Advocate Shri Lalit Mohan, C.A. For Assessee : Ms. Monika Aggarwal, Advocate. Date of Hearing : 03.02.2022 Date of Pronouncement : 31.03.20…

Textron India Private Limited, Bangalore vs. Deputy Commissioner of Income Tax Circle-5(1)(1), Bangalore

In the result, the appeal of the assessee is allowed

ITA 1342/BANG/2017[2008-09]Status: DisposedITAT Bangalore23 Jun 2021AY 2008-09

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2008-09

For Appellant: Shri Sumeet Khurana, CAFor Respondent: Shri Kannan Narayanan, Jt.CIT(DR)(ITAT), Bengaluru
Section 10ASection 143(3)Section 148Section 271(1)(c)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment year: 2008-09 Textron India Private Ltd., Vs. The Deputy Commissioner Floor 1 & 2, Block B (Tower 2), of Income Tax, SEZ Campus, Global Village, Circle 5(1)(1), RVCE Post Mylasandra, Bangalore. Off Mysore Road, Bangalore – 560 059. PAN: AACCT 0118M APPELLANT RESPONDENT Appellant by : Shri Sumeet Khurana, CA Respondent by : Shri Kannan Narayanan, Jt.CIT(DR)(ITAT), Bengaluru. Date of hearing : 17.06.2021 Date of Pronouncement : 23.06.2021 O R D E R Per Chan…

M/S. Halcrow Group Ltd., New Delhi vs. ADIT, New Delhi

In the result, the appeals of the assessee are allowed

ITA 5554/DEL/2012[2005-06]Status: DisposedITAT Delhi02 Jul 2018AY 2005-06

Bench: Sh. N. K. Saini, Am & Smt. Beena A. Pillai, Jm Ita No. 5163/Del/2010 : Asstt. Year : 2004-05

For Appellant: Sh. Salil Kapoor, Sumit Lal Chandani &For Respondent: Sh. G. K. Dhall, CIT DR
Section 143(1)Section 143(2)Section 143(3)Section 144CSection 148Section 154Section 234ASection 44DSection 9

…/2015 (Del.) " Sabharwal Properties Industries Ltd. Vs ITA in W.P.(C) 8994/2014 (Del.) " Sun Pharmaceutical Industries Ltd. Vs DCIT in W.P.(C) 6729/2011 (Del.) " Indu Lata Rangwal Vs DCIT in W.P.(C) 1393/2002 (Del.) " Oracle Systems Corporation Vs ADIT (2015) 62 Taxmann.com 291 (Del.) " Pr. CIT Vs Silver Line in ITA No. 578/2015 (Del.) " Pr. CIT Vs Shri Jal Shiv Shankar Traders (P.) Ltd. (2015) 64 Taxmann.com 220 (Del.) " DIT Vs Society for Worldwide Interbank Financial, Telecommunications in ITA No. 441/2010 (Del.) 10. In his rival submissions, the ld. Sr. DR strongly supported the order of the AO and also reite…

Oracle Systems Corporation v. ADIT (62 Taxmann.com 291) — Cited in 3 Judgments | BharatTax