Panaji, Goa v. Phil Corpn. Ltd.

202 Taxmann 368High Court2011#4997 most cited
23

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2022.

Issues it is cited on

section 92c(3)annual valuesection 92ca(1)section 144c(3)corporate guaranteeroyalty incomesection 36(1)(iii)commercial expediencysection 92ca(3)transfer pricing adjustmentarm's length pricesection 57

Judgments citing Panaji, Goa v. Phil Corpn. Ltd.

Creative Global Stock Broking P.Ltd, Mumbai vs. DCIT 4(1), Mumbai

Appeal of the assessee is treated as allowed for statistical purposes

ITA 6236/MUM/2013[2006-07]Status: DisposedITAT Mumbai29 Jun 2016AY 2006-07

Bench: Shri Sanjay Garg & Shri Rajesh Kumar

For Appellant: Shri Rajiv Khandelwal, A.R. &For Respondent: Shri C.W. Angolkar, D.R
Section 147Section 14ASection 194JSection 40Section 73

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “C”, MUMBAI BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER ITA Nos.6236/M/2013 & 182/M/2013 Assessment Years: 2006-07 & 2009-10 M/s. Creative Global Stock DCIT 4(1), Broking Pvt. Ltd., Aayakar Bhavan, 401, Sun Industrial Estate, M.K. Road, Vs. Sun Mill Compound, Mumbai - 400020 Lower Parel, Mumbai – 400 020 PAN: AABCC6279R (Appellant) (Respondent) Present for: Assessee by : Shri Rajiv Khandelwal, A.R. & Shri Neel Khandelwal, A.R. Revenue by : Shri C.W. Angolkar, D.R. Date of Hearing : 07.04.2016 Date of Pronouncement : 29.06.…

Fiduciary Euromax Global Markets Ltd, Mumbai vs. DCIT 8(1), Mumbai

In the result, this appeal of the assessee is allowed

ITA 1349/MUM/2012[2009-10]Status: DisposedITAT Mumbai29 Jun 2016AY 2009-10

Bench: Shri G.S. Pannu & Shri Sanjay Garg

For Appellant: Shri V.C. Shah, A.RFor Respondent: Shri S. Senthil Kumaran, D.R
Section 14ASection 73

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “F”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI SANJAY GARG, JUDICIAL MEMBER ITA Nos.1349/M/2012 & 955/M/2014 Assessment Years: 2009-10 & 2010-11 M/s. Fiduciary Euromax Global DCIT – 8(1), Markets Ltd., Aayakar Bhavan, Unit No.T7B, 5th Floor, Mumbai - 400020 Phoenix House, Block No.2, Vs. Phoenix Mills Compound, 462, Senapati Bapat Marg, Mumbai – 400 013 PAN: AAACF 1326P (Appellant) (Respondent) Present for: Assessee by : Shri V.C. Shah, A.R. Revenue by : Shri S. Senthil Kumaran, D.R. Date of Hearing : 09.06.2016 Date of Pronouncement : 29.06.2016…

Jigar P. Shah, Mumbai vs. ACIT 21(1), Mumbai

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

ITA 4366/MUM/2014[2010-11]Status: DisposedITAT Mumbai24 Feb 2016AY 2010-11

Bench: Shri Sanjay Garg & Shri Ashwani Tanejaassessment Year: 2010-11 Shri Jigar P. Shah, Acit – 21(1), 60-B, Dolat, Pratyakshakar Bhavan, East West Road No.2, Vs. Bandra Kurla Complex, Jvpd, Vile Parle (W), Bandra, Mumbai – 400 049 Mumbai Pan: Aalps8617G (Appellant) (Respondent) Present For: Assessee By : Shri Rajiv Khandelwal, A.R. Revenue By : Shri K. Mohandas, D.R. Date Of Hearing : 17.02.2016 Date Of Pronouncement : 24.02.2016 O R D E R

For Appellant: Shri Rajiv Khandelwal, A.RFor Respondent: Shri K. Mohandas, D.R
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “J”, MUMBAI BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND SHRI ASHWANI TANEJA, ACCOUNTANT MEMBER Assessment Year: 2010-11 Shri Jigar P. Shah, ACIT – 21(1), 60-B, Dolat, Pratyakshakar Bhavan, East West Road No.2, Vs. Bandra Kurla Complex, JVPD, Vile Parle (W), Bandra, Mumbai – 400 049 Mumbai PAN: AALPS8617G (Appellant) (Respondent) Present for: Assessee by : Shri Rajiv Khandelwal, A.R. Revenue by : Shri K. Mohandas, D.R. Date of Hearing : 17.02.2016 Date of Pronouncement : 24.02.2016 O R D E R Per Sanjay Garg, Judicial Member: The present appeal has been preferr…