Packwell Printers v. Asstt. CIT

59 ITD 340Income Tax Appellate Tribunal1996#18089 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2016 to 2023.

Issues it is cited on

ready for usesection 115osection 271hopening wdvdepreciation on goodwilldisallowance under section 40(a)(ia)prohibited by lawddtdomestic companydividend distribution taxsection 192written down value

Judgments citing Packwell Printers v. Asstt. CIT

The ACIT - 14(2)(2), Mumbai vs. M/S Pfizer Ltd., Mumbai

In the result appeal of the ld AO for assessment year

ITA 1777/MUM/2020[2016-17]Status: DisposedITAT Mumbai22 Sept 2023AY 2016-17

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm

For Appellant: Shri Jeet Kamdar, AdvocateFor Respondent: Shri K. C. Selvamani CIT DR
Section 143Section 32

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI SANDEEP SINGH KARHAIL, JM ITA No. 1620/MUM/2020 (Assessment Year 2016-17) Pfizer Limited ACIT- 14(2)(2) The Capital, 1802/ 1901, Plot No. Room No. 461, Fourth Floor, C-70, G Block, Bandra Kurla Aaykar Bhavan, MK Road, Vs. Complex, Bandra (E) Mumbai-400020 Mumbai-400051 (Appellant) (Respondent) PAN No.AAACP3334M ITA No. 1777/MUM/2020 (Assessment Year 2016-17) ACIT- 14(2)(2) Pfizer Limited Room No. 461, Fourth Floor, The Capital, 1802/ 1901, Plot No. Aaykar Bhavan, MK Road, C-70, G Block, Bandra Kurla Vs. Mumbai-4000…

Pfizer Ltd., Mumbai vs. The ACIT-14(2)(2), Mumbai

In the result appeal of the ld AO for assessment year

ITA 1620/MUM/2020[2016-17]Status: DisposedITAT Mumbai22 Sept 2023AY 2016-17

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm

For Appellant: Shri Jeet Kamdar, AdvocateFor Respondent: Shri K. C. Selvamani CIT DR
Section 143Section 32

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI SANDEEP SINGH KARHAIL, JM ITA No. 1620/MUM/2020 (Assessment Year 2016-17) Pfizer Limited ACIT- 14(2)(2) The Capital, 1802/ 1901, Plot No. Room No. 461, Fourth Floor, C-70, G Block, Bandra Kurla Aaykar Bhavan, MK Road, Vs. Complex, Bandra (E) Mumbai-400020 Mumbai-400051 (Appellant) (Respondent) PAN No.AAACP3334M ITA No. 1777/MUM/2020 (Assessment Year 2016-17) ACIT- 14(2)(2) Pfizer Limited Room No. 461, Fourth Floor, The Capital, 1802/ 1901, Plot No. Aaykar Bhavan, MK Road, C-70, G Block, Bandra Kurla Vs. Mumbai-4000…

Pfizer Limited, Mumbai vs. ACIT-14(2)(2), Mumbai

In the result appeal of the ld AO for assessment year

ITA 3736/MUM/2019[2015-16]Status: DisposedITAT Mumbai22 Sept 2023AY 2015-16

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm

For Appellant: Shri Jeet Kamdar, AdvocateFor Respondent: Shri K. C. Selvamani CIT DR
Section 143Section 32

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI SANDEEP SINGH KARHAIL, JM ITA No. 1620/MUM/2020 (Assessment Year 2016-17) Pfizer Limited ACIT- 14(2)(2) The Capital, 1802/ 1901, Plot No. Room No. 461, Fourth Floor, C-70, G Block, Bandra Kurla Aaykar Bhavan, MK Road, Vs. Complex, Bandra (E) Mumbai-400020 Mumbai-400051 (Appellant) (Respondent) PAN No.AAACP3334M ITA No. 1777/MUM/2020 (Assessment Year 2016-17) ACIT- 14(2)(2) Pfizer Limited Room No. 461, Fourth Floor, The Capital, 1802/ 1901, Plot No. Aaykar Bhavan, MK Road, C-70, G Block, Bandra Kurla Vs. Mumbai-4000…

DCIT - 14(2)(2), Mumbai vs. M/S Pfizer Ltd., Mumbai

In the result appeal of the ld AO for assessment year

ITA 3694/MUM/2019[2015-16]Status: DisposedITAT Mumbai22 Sept 2023AY 2015-16

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm

For Appellant: Shri Jeet Kamdar, AdvocateFor Respondent: Shri K. C. Selvamani CIT DR
Section 143Section 32

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI SANDEEP SINGH KARHAIL, JM ITA No. 1620/MUM/2020 (Assessment Year 2016-17) Pfizer Limited ACIT- 14(2)(2) The Capital, 1802/ 1901, Plot No. Room No. 461, Fourth Floor, C-70, G Block, Bandra Kurla Aaykar Bhavan, MK Road, Vs. Complex, Bandra (E) Mumbai-400020 Mumbai-400051 (Appellant) (Respondent) PAN No.AAACP3334M ITA No. 1777/MUM/2020 (Assessment Year 2016-17) ACIT- 14(2)(2) Pfizer Limited Room No. 461, Fourth Floor, The Capital, 1802/ 1901, Plot No. Aaykar Bhavan, MK Road, C-70, G Block, Bandra Kurla Vs. Mumbai-4000…

M/S. Shivgori Builders (P) Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee is allowed

ITA 847/DEL/2016[2010-11]Status: DisposedITAT Delhi27 May 2016AY 2010-11

Bench: Sh. N. K. Saini

For Appellant: Sh. Gautam Jain, CAFor Respondent: Sh. V. R. Sonbhadra, Sr. DR
Section 142(1)Section 143(2)Section 144

…assets and allowed in earlier years also was wrongly disallowed by the assessee. The reliance was placed on the following case laws: " DIT(International Taxation) Vs HSBC Asset Management India Pvt. Ltd. 228 Taxman 365 (Bom) (Mag) " Packwell Printers Vs ACIT 59 ITD 340 (Jab) " DCIT Vs Finolex Cables Ltd. 114 TTJ 785 (Pune) " M/s Fitjee Ltd. Vs DCIT in ITA No. 4627/Del/2012 & 2840/Del/2013 " Inductotherm (India) Vs CIT 73 ITD 329 (Ahd.) " Mistsui Prime Advance Composites India Pvt. Ltd. in " Waterfall Estates Pvt. Ltd. Vs CIT 131 ITR 223 (Mad) 9. The ld. Counsel for the assessee further submitted that bank charge…