Piaggio Vehicles Pvt. Ltd. v. DCIT

26 Taxmann.com 60Reported decision2012#24064 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2023.

Judgments citing Piaggio Vehicles Pvt. Ltd. v. DCIT

Unilever India Exports Ltd, Mumbai vs. ACIT, Central Circle 5(3), Mumbai

In the result, we do not find any merit in this appeal, the same fails and is hereby dismissed

ITA 1465/MUM/2021[2016-17]Status: DisposedITAT Mumbai31 Mar 2023AY 2016-17
Section 143(3)Section 14ASection 234BSection 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘J‘ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI M. BALAGANESH, ACCOUNTANT MEMBER & M/s. Unilever India Vs. Deputy Commissioner Exports Limited of Income Tax, Range Unilever House, 1(3)(2), Mumbai B.D. Sawant Marg Room No.540, 5th Floor Chakala, Andheri East Aayakar Bhavan Mumbai – 400 099 M.K.Road, Mumbai- 400 020 PAN/GIR No.AAACI0991D (Appellant) .. (Respondent) Assessee by Ms. Karishma Phatarphekar & Shri Harsh Shah Revenue by Shri Manoj Kumar Date of Hearing 12/01/2023 Date of Pronouncement 31/03/2023 आदेश / O R D E R PER AMIT SHUKLA (J.M): The afor…

Unilever India Exports Ltd., Mumbai vs. Dy CIT Range 1(3)(2), Mumbai

In the result, we do not find any merit in this appeal, the same fails and is hereby dismissed

ITA 566/MUM/2020[2015-16]Status: DisposedITAT Mumbai31 Mar 2023AY 2015-16
Section 143(3)Section 14ASection 234BSection 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘J‘ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI M. BALAGANESH, ACCOUNTANT MEMBER & M/s. Unilever India Vs. Deputy Commissioner Exports Limited of Income Tax, Range Unilever House, 1(3)(2), Mumbai B.D. Sawant Marg Room No.540, 5th Floor Chakala, Andheri East Aayakar Bhavan Mumbai – 400 099 M.K.Road, Mumbai- 400 020 PAN/GIR No.AAACI0991D (Appellant) .. (Respondent) Assessee by Ms. Karishma Phatarphekar & Shri Harsh Shah Revenue by Shri Manoj Kumar Date of Hearing 12/01/2023 Date of Pronouncement 31/03/2023 आदेश / O R D E R PER AMIT SHUKLA (J.M): The afor…

Uniliver India Exports Ltd, Mumbai vs. DCIT RG 1(3)(2), Mumbai

In the result, assessee’s appeal is partly allowed

ITA 2096/MUM/2017[2012-13]Status: DisposedITAT Mumbai31 Jul 2019AY 2012-13

Bench: Shri Saktijit Deyand Shri M. Balaganesh

For Appellant: Shri P.J. PardiwalaFor Respondent: Shri Bhupendra Kumar Singh
Section 143(3)Section 144C(13)

…IN THE INCOME TAX APPELLATE TRIBUNAL “J”BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBERAND SHRI M. BALAGANESH, ACCOUNTANT MEMBER ITA no.2096/Mum./2017 (Assessment Year : 2012–13) Unilever India Exports Ltd. Unilever House, B.D. Sawant Marg ……………. Appellant Chakala, Andheri (E), Mumbai 400 099 PAN – AAAC1099ID v/s Dy. Commissioner of Income Tax ……………. Respondent Range–1(3)(2), Mumbai S.A. no.29/Mum./2019 (Arising out of ITA no.2096/Mum./2017) (Assessment Year : 2012–13) Unilever India Exports Ltd. Unilever House, B.D. Sawant Marg ……………. Appellant Chakala, Andheri (E), Mumbai 400 099 PAN – AAAC1099ID v…

Piaggio Vehicles Pvt. Ltd. v. DCIT (26 Taxmann.com 60) — Cited in 3 Judgments | BharatTax