Lg Electronics India Ltd., Gr. Noida vs. ITO (TDS) International Taxation, Noida
In the result, appeals are allowed, as indicated above
ITA 7932/DEL/2018[2011-12]Status: DisposedITAT Delhi21 Nov 2023AY 2011-12
Bench: Shri G.S. Pannu, Vice- & Shri Saktijit Dey, Vice-Assessment Year: 2005-06 With Assessment Year: 2006-07 With Assessment Year: 2007-08 With Assessment Year: 2008-09 With Assessment Year: 2009-10 With Assessment Year: 2010-11 With Assessment Year: 2011-12 M/S. Lg Electronics India Ltd., Vs. Ito (Tds), Plot No.51, Udyog Vihar, International Taxation, Surajpur Industrial Area, Noida Greater Noida (Up) Pan :Aaacl1745Q (Appellant) (Respondent)
Section 133ASection 195(1)Section 201Section 201(1)
…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘D’ NEW DELHI BEFORE SHRI G.S. PANNU, VICE-PRESIDENT AND SHRI SAKTIJIT DEY, VICE-PRESIDENT Assessment Year: 2005-06 With Assessment Year: 2006-07 With Assessment Year: 2007-08 With Assessment Year: 2008-09 With Assessment Year: 2009-10 With Assessment Year: 2010-11 With Assessment Year: 2011-12 M/s. LG Electronics India Ltd., Vs. ITO (TDS), Plot No.51, Udyog Vihar, International Taxation, Surajpur Industrial Area, Noida Greater Noida (UP) PAN :AAACL1745Q (Appellant) (Respondent) Assessee by Sh. Deepak Chopra, Adv. Sh. Ankul Goel, Adv. Department by Sh. Virendra…
