Pr. CIT v. Gujarat Narmada Valley Fertilizer And Chemicals Ltd.

DCIT, C-11(1), New Delhi vs. Hero Motocorp Ltd., New Delhi

Appeal of the Revenue is dismissed

Bench: Shri Narendra Kumar Billaiya & Shri Kul Bharat

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C”: NEW DELHI BEFORE SHRI NARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER AND SHRI KUL BHARAT, JUDICIAL MEMBER ITA No. _1982/Del/2019 [Assessment Year: 2014-15 DCIT, Circle-11(1), Vs M/s Hero Motocorp ltd., New Delhi. 34, Basant Lok, Vasant Vihar, New Delhi-110057. PAN- AAACH0812J APPELLANT RESPONDENT Assessee represented by Shri Ajay Vohra, Sr. Advocate; Shri Rohit Jain, Advocate; & Ms.Manisha Sharma, Adv. Department represented by Shri K.M. Mahesh, CIT(DR) Date of hearing 22.11.2022 Date of pronouncement 03.02.2023 O R D E R PER KUL BHARAT, JM: This appeal, b…

Hero Moto Corp Ltd., New Delhi vs. Neac, Delhi

Bench: Shri Kul Bharat & Shri Prashant Maharishi(Through Video Conferencing)

…IN THE INCOME TAX APPELLATE TRIBUNAL [DELHI BENCH “I–1”: NEW DELHI] BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER (Through Video Conferencing) ITA. No. 706/Del/2021 (Assessment Year : 2016-17) M/s. Hero Moto Corp. Ltd., National The Grand Plaza, Plot No. 2, Vs. Nelson Mandela Road, e-Assessment Centre, Vasant Kunj, Phase – II, New Delhi – 110 070. Delhi. PAN: AAACH0812J AND STAY APP. No. 127/Del/2021. [ in ITA. No. 706/Del/2021 ] (Assessment Year : 2016-17) M/s. Hero Moto Corp. Ltd., National The Grand Plaza, Plot No. 2, Nelson Mandela Road, Vs. e-Assessment Centre, Vasant…

DCIT, New Delhi vs. M/S Nokia India Pvt. Ltd., Gurgaon

Appeal of the Revenue is dismissed

Bench: Sh. G. S. Pannu & Ms Suchitra Kamblenokia India Pvt. Ltd., Vs Dcit C/O. Tec, Level 18, Circle - 10(2), Dlf Cyber City, Phase-Iii, New Delhi. Building No.5, Tower A, Gurgaon. (Pan : Aaacn 2170 R)

…1 ITA Nos. 5791 & 5845/Del/2015 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’ NEW DELHI BEFORE SH. G. S. PANNU, VICE PRESIDENT AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER Nokia India Pvt. Ltd., Vs DCIT C/o. TEC, Level 18, Circle - 10(2), DLF Cyber City, Phase-III, New Delhi. Building No.5, Tower A, Gurgaon. (PAN : AAACN 2170 R) (APPELLANT) (RESPONDENT) AND DCIT Vs Nokia India Pvt. Ltd., Circle - 10(2), 1st & 2nd Floor, Tower-A, New Delhi. SP Infocity, Indl. Area, Plot No.243, Udyog Vihar, Phase-I, Dundahera, Gurgaon. (APPELLANT) (RESPONDENT) Appellant by Sh. Deepak Chopra, Adv, Sh. Ankul Goyal, Advs Res…

Nokia India Pvt. Ltd., Gurgaon vs. DCIT, New Delhi

Appeal of the Revenue is dismissed

Bench: Sh. G. S. Pannu & Ms Suchitra Kamblenokia India Pvt. Ltd., Vs Dcit C/O. Tec, Level 18, Circle - 10(2), Dlf Cyber City, Phase-Iii, New Delhi. Building No.5, Tower A, Gurgaon. (Pan : Aaacn 2170 R)

…1 ITA Nos. 5791 & 5845/Del/2015 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’ NEW DELHI BEFORE SH. G. S. PANNU, VICE PRESIDENT AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER Nokia India Pvt. Ltd., Vs DCIT C/o. TEC, Level 18, Circle - 10(2), DLF Cyber City, Phase-III, New Delhi. Building No.5, Tower A, Gurgaon. (PAN : AAACN 2170 R) (APPELLANT) (RESPONDENT) AND DCIT Vs Nokia India Pvt. Ltd., Circle - 10(2), 1st & 2nd Floor, Tower-A, New Delhi. SP Infocity, Indl. Area, Plot No.243, Udyog Vihar, Phase-I, Dundahera, Gurgaon. (APPELLANT) (RESPONDENT) Appellant by Sh. Deepak Chopra, Adv, Sh. Ankul Goyal, Advs Res…