PCIT v. Capgemini India (P) Ltd.

90 Taxmann.com 409High Court2018#7542 most cited
15

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2022 to 2025.

Sections most often in play

Section 115JBSection 14ASection 43(1)Section 45Section 115BBESection 143(3)Section 153ASection 234A

Issues it is cited on

section 43(1)transfer of capital assetsection 14a(2)section 45liable to taxsection 115jsection 115jbsection 43capital expendituresection 14asalarysection 115

Judgments citing PCIT v. Capgemini India (P) Ltd.

SHRI V. NATARAJAN (INDIVIDUAL),RASIPURAM vs. ACIT, CENTRAL CIRCLE,, SALEM

In the result, both the appeals of assessee in ITA No

ITA 1801/CHNY/2024[2015-16]Status: DisposedITAT Chennai31 Oct 2025AY 2015-16

Bench: Shri Manu Kumar Giri & Shri Jagadishआयकर अपील सं./Ita Nos.1535 & 1801/Chny/2024 ननिाारण वर्ा/Assessment Years: 2016-17 & 2015-16 V. Varadappan Natarajan/ The Acit, V. Natarajan (Individual), Central Circle, No.64-C, Rotary Nagar, Salem. Rasipuram Tamil Nadu-637 408. [Pan: Acgpn1477Q] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Appellant By : Mr.T.S. Lakshmi Venkataraman, Fca (Virtual) प्रत्यर्थी की ओर से /Respondent By : Mr.Shiva Srinivas, Cit सुनवाईकीतारीख/Date Of Hearing : 09.10.2025 घोर्णाकीतारीख /Date Of Pronouncement : 31.10.2025

For Appellant: Mr.T.S. LakshmiFor Respondent: Mr.Shiva Srinivas, CIT
Section 115BSection 143(3)Section 153ASection 250Section 250(6)Section 37Section 68

…आयकर अपीलीय अधिकरण, ‘बी’ न्यायपीठ, चेन्नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI श्री मनु कुमार गिरर, न्यागिक सदस्य एवं श्री जगदीश, लेखा सदस्य के समक्ष BEFORE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND SHRI JAGADISH, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1535 & 1801/Chny/2024 ननिाारण वर्ा/Assessment Years: 2016-17 & 2015-16 v. Varadappan Natarajan/ The ACIT, V. Natarajan (Individual), Central Circle, No.64-C, Rotary Nagar, Salem. Rasipuram Tamil Nadu-637 408. [PAN: ACGPN1477Q] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Appellant by : Mr.T.S. Lakshmi Venkataraman, FCA (Vi…

VARADAPPAN NATARAJAN,RASIPURAM vs. ACIT, CENTRAL CIRCLE,, SALEM

In the result, both the appeals of assessee in ITA No

ITA 1535/CHNY/2024[2016-17]Status: DisposedITAT Chennai31 Oct 2025AY 2016-17

Bench: Shri Manu Kumar Giri & Shri Jagadishआयकर अपील सं./Ita Nos.1535 & 1801/Chny/2024 ननिाारण वर्ा/Assessment Years: 2016-17 & 2015-16 V. Varadappan Natarajan/ The Acit, V. Natarajan (Individual), Central Circle, No.64-C, Rotary Nagar, Salem. Rasipuram Tamil Nadu-637 408. [Pan: Acgpn1477Q] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Appellant By : Mr.T.S. Lakshmi Venkataraman, Fca (Virtual) प्रत्यर्थी की ओर से /Respondent By : Mr.Shiva Srinivas, Cit सुनवाईकीतारीख/Date Of Hearing : 09.10.2025 घोर्णाकीतारीख /Date Of Pronouncement : 31.10.2025

For Appellant: Mr.T.S. LakshmiFor Respondent: Mr.Shiva Srinivas, CIT
Section 115BSection 143(3)Section 153ASection 250Section 250(6)Section 37Section 68

…आयकर अपीलीय अधिकरण, ‘बी’ न्यायपीठ, चेन्नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI श्री मनु कुमार गिरर, न्यागिक सदस्य एवं श्री जगदीश, लेखा सदस्य के समक्ष BEFORE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND SHRI JAGADISH, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1535 & 1801/Chny/2024 ननिाारण वर्ा/Assessment Years: 2016-17 & 2015-16 v. Varadappan Natarajan/ The ACIT, V. Natarajan (Individual), Central Circle, No.64-C, Rotary Nagar, Salem. Rasipuram Tamil Nadu-637 408. [PAN: ACGPN1477Q] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Appellant by : Mr.T.S. Lakshmi Venkataraman, FCA (Vi…

BAJAJ HINDUSTAN SUGAR LTD,MUMBAI vs. ACIT 3(1)(1), MUMBAI

In the result, the appeal is partly allowed for statistical purpose

ITA 7445/MUM/2017[2012-13]Status: DisposedITAT Mumbai17 Dec 2024AY 2012-13

Bench: Shri Saktijit Dey, Vp & Shri Narendra Kumar Billaiya, Am

For Appellant: Shri Kirit KamdarFor Respondent: Shri Kailash C. Kanojiya &

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, VP AND SHRI NARENDRA KUMAR BILLAIYA, AM ITA No. 735/Mum/2017 (Assessment Year: 2011-12) ACIT-3(1)(1) M/s. Bajaj Hindusthan Sugar Ltd. Room No. 607, 6th Floor, (Formerly Bajaj Hindusthan Sugar Aayakar Bhavan, Mumbai-400 020 & Industries Ltd.) Bajaj Bhavan, 2nd Floor, Vs. Jamnalal Bajaj Marg, 226, Nariman Point, Mumbai-400 021 PAN/GIR No. AAACB 4351 J (Revenue) : (Assessee) ITA No. 788/Mum/2016 (Assessment Year: 2010-11) Bajaj Hindusthan Sugar Ltd. ACIT-3(1) Bajaj Bhavan, 2nd Floor, 4th Floor, 628, Aaykar Bhavan, Jamnalal Bajaj Marg,…

ACIT 3(1)(1), MUMBAI vs. BAJAJ HINDUSTAN SUGAR LTD, MUMBAI

In the result, the appeal is partly allowed for statistical purpose

ITA 735/MUM/2017[2011-12]Status: DisposedITAT Mumbai17 Dec 2024AY 2011-12

Bench: Shri Saktijit Dey, Vp & Shri Narendra Kumar Billaiya, Am

For Appellant: Shri Kirit KamdarFor Respondent: Shri Kailash C. Kanojiya &

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, VP AND SHRI NARENDRA KUMAR BILLAIYA, AM ITA No. 735/Mum/2017 (Assessment Year: 2011-12) ACIT-3(1)(1) M/s. Bajaj Hindusthan Sugar Ltd. Room No. 607, 6th Floor, (Formerly Bajaj Hindusthan Sugar Aayakar Bhavan, Mumbai-400 020 & Industries Ltd.) Bajaj Bhavan, 2nd Floor, Vs. Jamnalal Bajaj Marg, 226, Nariman Point, Mumbai-400 021 PAN/GIR No. AAACB 4351 J (Revenue) : (Assessee) ITA No. 788/Mum/2016 (Assessment Year: 2010-11) Bajaj Hindusthan Sugar Ltd. ACIT-3(1) Bajaj Bhavan, 2nd Floor, 4th Floor, 628, Aaykar Bhavan, Jamnalal Bajaj Marg,…

ACIT 3(1)(1), MUMBAI vs. BAJAJ HINDUSTAN SUGAR PVT.LTD, MUMBAI

In the result, the appeal is partly allowed for statistical purpose

ITA 7251/MUM/2017[2012-13]Status: DisposedITAT Mumbai17 Dec 2024AY 2012-13

Bench: Shri Saktijit Dey, Vp & Shri Narendra Kumar Billaiya, Am

For Appellant: Shri Kirit KamdarFor Respondent: Shri Kailash C. Kanojiya &

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, VP AND SHRI NARENDRA KUMAR BILLAIYA, AM ITA No. 735/Mum/2017 (Assessment Year: 2011-12) ACIT-3(1)(1) M/s. Bajaj Hindusthan Sugar Ltd. Room No. 607, 6th Floor, (Formerly Bajaj Hindusthan Sugar Aayakar Bhavan, Mumbai-400 020 & Industries Ltd.) Bajaj Bhavan, 2nd Floor, Vs. Jamnalal Bajaj Marg, 226, Nariman Point, Mumbai-400 021 PAN/GIR No. AAACB 4351 J (Revenue) : (Assessee) ITA No. 788/Mum/2016 (Assessment Year: 2010-11) Bajaj Hindusthan Sugar Ltd. ACIT-3(1) Bajaj Bhavan, 2nd Floor, 4th Floor, 628, Aaykar Bhavan, Jamnalal Bajaj Marg,…

BAJAJ HINDUSTAN SUGAR LTD,MUMBAI vs. ADDL CIT RG 3(1), MUMBAI

In the result, the appeal is partly allowed for statistical purpose

ITA 788/MUM/2016[2010-11]Status: DisposedITAT Mumbai17 Dec 2024AY 2010-11

Bench: Shri Saktijit Dey, Vp & Shri Narendra Kumar Billaiya, Am

For Appellant: Shri Kirit KamdarFor Respondent: Shri Kailash C. Kanojiya &

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, VP AND SHRI NARENDRA KUMAR BILLAIYA, AM ITA No. 735/Mum/2017 (Assessment Year: 2011-12) ACIT-3(1)(1) M/s. Bajaj Hindusthan Sugar Ltd. Room No. 607, 6th Floor, (Formerly Bajaj Hindusthan Sugar Aayakar Bhavan, Mumbai-400 020 & Industries Ltd.) Bajaj Bhavan, 2nd Floor, Vs. Jamnalal Bajaj Marg, 226, Nariman Point, Mumbai-400 021 PAN/GIR No. AAACB 4351 J (Revenue) : (Assessee) ITA No. 788/Mum/2016 (Assessment Year: 2010-11) Bajaj Hindusthan Sugar Ltd. ACIT-3(1) Bajaj Bhavan, 2nd Floor, 4th Floor, 628, Aaykar Bhavan, Jamnalal Bajaj Marg,…

ACIT 3(1)(1), MUMBAI vs. BAJAJ HINDUSTAN SUGAR LTD, MUMBAI

In the result, the appeal is partly allowed for statistical purpose

ITA 764/MUM/2016[2010-11]Status: DisposedITAT Mumbai17 Dec 2024AY 2010-11

Bench: Shri Saktijit Dey, Vp & Shri Narendra Kumar Billaiya, Am

For Appellant: Shri Kirit KamdarFor Respondent: Shri Kailash C. Kanojiya &

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, VP AND SHRI NARENDRA KUMAR BILLAIYA, AM ITA No. 735/Mum/2017 (Assessment Year: 2011-12) ACIT-3(1)(1) M/s. Bajaj Hindusthan Sugar Ltd. Room No. 607, 6th Floor, (Formerly Bajaj Hindusthan Sugar Aayakar Bhavan, Mumbai-400 020 & Industries Ltd.) Bajaj Bhavan, 2nd Floor, Vs. Jamnalal Bajaj Marg, 226, Nariman Point, Mumbai-400 021 PAN/GIR No. AAACB 4351 J (Revenue) : (Assessee) ITA No. 788/Mum/2016 (Assessment Year: 2010-11) Bajaj Hindusthan Sugar Ltd. ACIT-3(1) Bajaj Bhavan, 2nd Floor, 4th Floor, 628, Aaykar Bhavan, Jamnalal Bajaj Marg,…

BAJAJ HINDUSTAN SUGAR & INDUSTRIES LTD,MUMBAI vs. DCIT 3(1), MUMBAI

In the result, the appeal is partly allowed for statistical purpose

ITA 5806/MUM/2012[2009-10]Status: DisposedITAT Mumbai17 Dec 2024AY 2009-10

Bench: Shri Saktijit Dey, Vp & Shri Narendra Kumar Billaiya, Am

For Appellant: Shri Kirit KamdarFor Respondent: Shri Kailash C. Kanojiya &

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, VP AND SHRI NARENDRA KUMAR BILLAIYA, AM ITA No. 735/Mum/2017 (Assessment Year: 2011-12) ACIT-3(1)(1) M/s. Bajaj Hindusthan Sugar Ltd. Room No. 607, 6th Floor, (Formerly Bajaj Hindusthan Sugar Aayakar Bhavan, Mumbai-400 020 & Industries Ltd.) Bajaj Bhavan, 2nd Floor, Vs. Jamnalal Bajaj Marg, 226, Nariman Point, Mumbai-400 021 PAN/GIR No. AAACB 4351 J (Revenue) : (Assessee) ITA No. 788/Mum/2016 (Assessment Year: 2010-11) Bajaj Hindusthan Sugar Ltd. ACIT-3(1) Bajaj Bhavan, 2nd Floor, 4th Floor, 628, Aaykar Bhavan, Jamnalal Bajaj Marg,…

DCIT CIR 3(1), MUMBAI vs. BAJAJ HINDUSTAN LTD, MUMBAI

In the result, appeal of the assessee is allowed and appeal of the revenue is partly allowed for statistical purposes

ITA 4446/MUM/2013[2009-10]Status: DisposedITAT Mumbai28 Aug 2024AY 2009-10

Bench: Shri Amarjit Singh & Shri Raj Kumar Chauhanassessment Year: 2009-10 Dcit, Circle-3(1), Mumbai M/S. Bajaj Hindustan Ltd.

For Appellant: Shri Kirit KamdarFor Respondent: Shri S. Srinivasu, CIT, DR
Section 10(38)Section 115JSection 14Section 143(2)Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “B”, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER AND SHRI RAJ KUMAR CHAUHAN, JUDICIAL MEMBER Assessment Year: 2009-10 DCIT, Circle-3(1), Mumbai M/s. Bajaj Hindustan Ltd. Bajaj Bhavan, 2nd Floor, Vs. Jamanalal Bajaj Marg, 226, Nariman Point, Mumbai – 400021. PAN: AAACB 4351 J (Appellant) (Respondent) Assessment Year: 2009-10 M/s. Bajaj Hindustan Ltd. ACIT, Range-3(1), Mumbai Bajaj Bhavan, 2nd Floor, Jamanalal Bajaj Marg, 226, vs Nariman Point, Mumbai – 400021. PAN: AAACB 4351 J (Appellant) (Respondent) Present for: Assessee by : Shri Kirit Kamdar Re…

BAJAJ HINDUSTAN LTD,MUMBAI vs. ADDL CIT RG 3(1), MUMBAI

In the result, appeal of the assessee is allowed and appeal of the revenue is partly allowed for statistical purposes

ITA 3714/MUM/2013[2009-10]Status: DisposedITAT Mumbai28 Aug 2024AY 2009-10

Bench: Shri Amarjit Singh & Shri Raj Kumar Chauhanassessment Year: 2009-10 Dcit, Circle-3(1), Mumbai M/S. Bajaj Hindustan Ltd.

For Appellant: Shri Kirit KamdarFor Respondent: Shri S. Srinivasu, CIT, DR
Section 10(38)Section 115JSection 14Section 143(2)Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “B”, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER AND SHRI RAJ KUMAR CHAUHAN, JUDICIAL MEMBER Assessment Year: 2009-10 DCIT, Circle-3(1), Mumbai M/s. Bajaj Hindustan Ltd. Bajaj Bhavan, 2nd Floor, Vs. Jamanalal Bajaj Marg, 226, Nariman Point, Mumbai – 400021. PAN: AAACB 4351 J (Appellant) (Respondent) Assessment Year: 2009-10 M/s. Bajaj Hindustan Ltd. ACIT, Range-3(1), Mumbai Bajaj Bhavan, 2nd Floor, Jamanalal Bajaj Marg, 226, vs Nariman Point, Mumbai – 400021. PAN: AAACB 4351 J (Appellant) (Respondent) Present for: Assessee by : Shri Kirit Kamdar Re…

DCIT 3(1), MUMBAI vs. BAJAJ HINDUSTAN TD, MUMBAI

In the result, the appeal of the assessee in ITA No

ITA 2218/MUM/2013[2008-09]Status: DisposedITAT Mumbai03 May 2024AY 2008-09

Bench: Shri Pavan Kumar Gadale, Jm & Ms Padmavathy S, Am

For Appellant: Shri Kirit Kamdar, CAFor Respondent: Shri S. Srinivasu, CIT-DR
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JM & MS PADMAVATHY S, AM I.T.A. No. 2059/Mum/2013 (Assessment Year: 2008-09) Bajaj Hindusthan Limited Dy. CIT-3(1) Bajaj Bhawan, 2nd Floor, Aayakar Bhavan, M.K. Road, Jamnalal Bajaj Marg, 226, Vs. New Marine Lines, Nariman Point, Mumbai-400021 Mumbai - 400020. PAN : AAACB4351J Appellant) : Respondent) I.T.A. No. 2218/Mum/2013 (Assessment Year: 2008-09) Dy. CIT-3(1) Bajaj Hindusthan Limited Room No. 607, 6th Floor, Bajaj Bhawan, 2nd Floor, Aayakar Bhavan, M.K. Road, Vs. Jamnalal Bajaj Marg, 226, Mumbai - 400020. Nariman Point,…

BAJAJ HINDUSTAN LTD,MUMBAI vs. DCIT 3(1), MUMBAI

In the result, the appeal of the assessee in ITA No

ITA 2059/MUM/2013[2008-09]Status: DisposedITAT Mumbai03 May 2024AY 2008-09

Bench: Shri Pavan Kumar Gadale, Jm & Ms Padmavathy S, Am

For Appellant: Shri Kirit Kamdar, CAFor Respondent: Shri S. Srinivasu, CIT-DR
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JM & MS PADMAVATHY S, AM I.T.A. No. 2059/Mum/2013 (Assessment Year: 2008-09) Bajaj Hindusthan Limited Dy. CIT-3(1) Bajaj Bhawan, 2nd Floor, Aayakar Bhavan, M.K. Road, Jamnalal Bajaj Marg, 226, Vs. New Marine Lines, Nariman Point, Mumbai-400021 Mumbai - 400020. PAN : AAACB4351J Appellant) : Respondent) I.T.A. No. 2218/Mum/2013 (Assessment Year: 2008-09) Dy. CIT-3(1) Bajaj Hindusthan Limited Room No. 607, 6th Floor, Bajaj Bhawan, 2nd Floor, Aayakar Bhavan, M.K. Road, Vs. Jamnalal Bajaj Marg, 226, Mumbai - 400020. Nariman Point,…

ADDL CIT 3(1), MUMBAI vs. BAJAJ HINDUSTAN LTD, MUMBAI

In the result, the appeal of the revenue is dismissed and the appeal of the assesse is partly allowed

ITA 5208/MUM/2012[2007-08]Status: DisposedITAT Mumbai12 Jan 2023AY 2007-08

Bench: Shri Vikas Awasthy & Shri Amarjit Singhacit-3(1)(1) Vs. M/S Bajaj Hindustan Room No. 607, 6 Th Floor, Sugar Ltd. Aayakar Bhavan, ( Ea R L I E R K N O W N A S M / S B A J A J H I N D U S T A N L T D ) Bajaj Bhavan, 2 Nd Floor, M.K. Road, Jamanalal Bajaj, Marg- Mumbai – 400 020 226, Nariman Point Mumbai 400021 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaacb4351J Appellant .. Respondent M/S Bajaj Hindustan Vs. Acit-3(1)(1) Sugar Ltd. Room No. 607, 6 Th Floor, ( Ea R L I E R K N O W N A S M / S B A J A J H I N D U S T A N L T D ) Aayakar Bhavan, Bajaj Bhavan, 2 Nd Floor, M.K. Road, Jamanalal Bajaj, Marg- Mumbai – 400 020 226, Nariman Point Mumbai 400021 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaacb4351J Appellant .. Respondent

For Appellant: Percy Pardiwala &For Respondent: Mahesh Akhade
Section 115JSection 143(3)

…P a g e | 1 ACIT-3(1)(1) M/s Bajaj Hindustan Sugar Ltd. ITA Nos.5208 & 5058/Mum/2012 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ACIT-3(1)(1) Vs. M/s Bajaj Hindustan Room No. 607, 6 th Floor, Sugar Ltd. Aayakar Bhavan, ( Ea r l i e r k n o w n a s M / s B a j a j H i n d u s t a n L t d ) Bajaj Bhavan, 2 nd Floor, M.K. Road, Jamanalal Bajaj, Marg- Mumbai – 400 020 226, Nariman Point Mumbai 400021 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAACB4351J Appellant .. Respondent M/s Bajaj Hindustan Vs. ACIT-3(1)(1) Sugar Ltd.…

BAJAJ HINDUSTAN LTD,MUMBAI vs. ACIT 3(1), MUMBAI

In the result, the appeal of the revenue is dismissed and the appeal of the assesse is partly allowed

ITA 5058/MUM/2012[2007-08]Status: DisposedITAT Mumbai12 Jan 2023AY 2007-08

Bench: Shri Vikas Awasthy & Shri Amarjit Singhacit-3(1)(1) Vs. M/S Bajaj Hindustan Room No. 607, 6 Th Floor, Sugar Ltd. Aayakar Bhavan, ( Ea R L I E R K N O W N A S M / S B A J A J H I N D U S T A N L T D ) Bajaj Bhavan, 2 Nd Floor, M.K. Road, Jamanalal Bajaj, Marg- Mumbai – 400 020 226, Nariman Point Mumbai 400021 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaacb4351J Appellant .. Respondent M/S Bajaj Hindustan Vs. Acit-3(1)(1) Sugar Ltd. Room No. 607, 6 Th Floor, ( Ea R L I E R K N O W N A S M / S B A J A J H I N D U S T A N L T D ) Aayakar Bhavan, Bajaj Bhavan, 2 Nd Floor, M.K. Road, Jamanalal Bajaj, Marg- Mumbai – 400 020 226, Nariman Point Mumbai 400021 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaacb4351J Appellant .. Respondent

For Appellant: Percy Pardiwala &For Respondent: Mahesh Akhade
Section 115JSection 143(3)

…P a g e | 1 ACIT-3(1)(1) M/s Bajaj Hindustan Sugar Ltd. ITA Nos.5208 & 5058/Mum/2012 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ACIT-3(1)(1) Vs. M/s Bajaj Hindustan Room No. 607, 6 th Floor, Sugar Ltd. Aayakar Bhavan, ( Ea r l i e r k n o w n a s M / s B a j a j H i n d u s t a n L t d ) Bajaj Bhavan, 2 nd Floor, M.K. Road, Jamanalal Bajaj, Marg- Mumbai – 400 020 226, Nariman Point Mumbai 400021 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAACB4351J Appellant .. Respondent M/s Bajaj Hindustan Vs. ACIT-3(1)(1) Sugar Ltd.…

JOINT CIT (OSD) CENT CIR. 1(4), MUMBAI vs. GRASIM INDUSTRIES LTD., MUMBAI

In the result, all the appeals of the Revenue are dismissed

ITA 2155/MUM/2016[1996-97]Status: DisposedITAT Mumbai29 Apr 2022AY 1996-97
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘G‘ BENCH MUMBAI BEFORE: SHRI M.BALAGANESH, ACCOUNTANT MEMBER & SHRI AMARJIT SINGH, JUDICIAL MEMBER ITA No.2156/Mum/2016 (Assessment Year :1997-98) ITA No.2154/Mum/2016 (Assessment Year :1999-00) & JCIT(OSD)-Central Circle Vs. M/s. Grasim Industries 1(4), Mumbai Limited Room No.902, 9th Floor Corporate Finance Division Old CGO Building Aditya Birla Centre A Wing, 2nd Floor M.K.Road, Churchgate SK Ahire Marg, Worli Mumbai – 400 020 Mumbai – 30 PAN/GIR No. AAACG4464B (Appellant) .. (Respondent) Revenue by Shri J.D. Mistry,Senior Advocate and Shri Ronak Doshi Assessee by Shri…

PCIT v. Capgemini India (P) Ltd. (90 Taxmann.com 409) — Cited in 15 Judgments | BharatTax