Shell India Markets Pvt. Ltd. v. ACIT

51 Taxmann.com 519High Court2014#18028 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2015 to 2025.

Judgments citing Shell India Markets Pvt. Ltd. v. ACIT

DCIT-CC-4(3), Mumbai vs. Era Realtors Private Limited, Mumbai

In the result, the ground No

ITA 3096/MUM/2023[2013-14]Status: DisposedITAT Mumbai30 May 2025AY 2013-14

Bench: Shri Pawan Singh, Hon'Bleshri Girish Agrawal, Hon'Ble

Section 132Section 143(2)Section 153ASection 254(1)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, HON'BLE JUDICIAL MEMBER SHRI GIRISH AGRAWAL, HON'BLE ACCOUNTANT MEMBER ITA No. 3096/Mum/2023 (AY: 2013-14) (Physical hearing) D.C.I.T Central Circle-4(3), Room no. 1921, AIR India Building, Nariman Point, Mumbai-400 021 Appellant Assessee Represented by Department Represented by Date of Conclusion of hearing Date of Pronouncement of Order Era Realtors Pvt.Ltd.Omkar House, off Eastern Express highway, Vs Opp. Sion, Chunabhatti Signal, Sion (East), Mumbai-400 022 PAN. AABCE9746R (Respondent) S/Shri Ajay R. SinghAdvocate &Akshay Pawar Ad…

Techbooks International Pvt. Ltd., Noida vs. ACIT, Noida

In the result appeal of the assessee is dismissed

ITA 6102/DEL/2016[2012-13]Status: DisposedITAT Delhi06 Jul 2020AY 2012-13

Bench: Ms. Suchitra Kamble & Shri Prashant Maharishitechbooks International Pvt. Ltd, Vs. Acit, Plot No. 37, Block-A, Circle-3, Sector-60, Gautam Budh Nagar, Noida Noida Pan: Aabct3774A (Appellant) (Respondent)

For Appellant: Shri Manoneet Dalal, AdvFor Respondent: Shri Mritunjoy Baranwal, Sr. DR
Section 234BSection 271Section 92Section 92B(1)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “I-2”: NEW DELHI BEFORE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Techbooks International Pvt. Ltd, Vs. ACIT, Plot No. 37, Block-A, Circle-3, Sector-60, Gautam Budh Nagar, Noida Noida PAN: AABCT3774A (Appellant) (Respondent) Assessee by : Shri Manoneet Dalal, Adv Shri Yishu Goel, AR Revenue by: Shri Mritunjoy Baranwal, Sr. DR Date of Hearing 12/03/2020 Date of pronouncement 06/07/2020 O R D E R PER PRASHANT MAHARISHI, A. M. 1. This is an appeal filed by the assessee against the order of the ld AO dated 26.10.2016 for the Assessm…

M/S Tcg Lifesciences Private Limited, Kolkata vs. DCIT, Circle-11, Kolkata

In the result, appeal by the Revenue is dismissed

ITA 966/KOL/2017[2010-11]Status: DisposedITAT Kolkata22 Sept 2017AY 2010-11

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Shri J.Sudhakar Reddy, Am] I.T.A No. 1053/Kol/2017 Assessment Year : 2010-11 A.C.I.T., Circle-11(2) -Vs.- M/S. Tcg Lifesciences Ltd. Kolkata Kolkata [Pan : Aabcc 0401 D] (Respondent) (Appellant) I.T.A No. 966/Kol/2017 Assessment Year : 2010-11 M/S. Tcg Lifesciences Pvt.Ltd. -Vs- C.I.T.(A)-22, (Formerly “Tcg Lifesciences Ltd.) Kolkata Kolkata [Pan : Aabcc 0401 D] (Respondent) (Appellant) For The Department : Shri G.Mallikarjuna, Cit(Dr) For The Assessee : Shri S.P.Singh, Irs (Rtd.) & Shri Manoneet Dalal & Ms.Gunjan Khanna, Cas Date Of Hearing : 14.09.2017. Date Of Pronouncement : 22.09.2017. Order Per N.V.Vasudevan, Jm

For Appellant: Shri S.P.Singh, IRS (Rtd.) & Shri ManoneetFor Respondent: Shri G.Mallikarjuna, CIT(DR)
Section 92Section 92ASection 92B(1)Section 92CSection 92F

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Sri N.V.Vasudevan, JM & Shri J.Sudhakar Reddy, AM] I.T.A No. 1053/Kol/2017 Assessment Year : 2010-11 A.C.I.T., Circle-11(2) -vs.- M/s. TCG Lifesciences Ltd. Kolkata Kolkata [PAN : AABCC 0401 D] (Respondent) (Appellant) I.T.A No. 966/Kol/2017 Assessment Year : 2010-11 M/s. TCG Lifesciences Pvt.Ltd. -vs- C.I.T.(A)-22, (Formerly “TCG Lifesciences Ltd.) Kolkata Kolkata [PAN : AABCC 0401 D] (Respondent) (Appellant) For the Department : Shri G.Mallikarjuna, CIT(DR) For the Assessee : Shri S.P.Singh, IRS (Rtd.) & Shri Manoneet Dalal & Ms.Gunj…

ACIT, Circle-11(2), Kolkata vs. M/S. Tcg Lifesciences Limited., Kolkata

In the result, appeal by the Revenue is dismissed

ITA 1053/KOL/2017[2010-11]Status: DisposedITAT Kolkata22 Sept 2017AY 2010-11

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Shri J.Sudhakar Reddy, Am] I.T.A No. 1053/Kol/2017 Assessment Year : 2010-11 A.C.I.T., Circle-11(2) -Vs.- M/S. Tcg Lifesciences Ltd. Kolkata Kolkata [Pan : Aabcc 0401 D] (Respondent) (Appellant) I.T.A No. 966/Kol/2017 Assessment Year : 2010-11 M/S. Tcg Lifesciences Pvt.Ltd. -Vs- C.I.T.(A)-22, (Formerly “Tcg Lifesciences Ltd.) Kolkata Kolkata [Pan : Aabcc 0401 D] (Respondent) (Appellant) For The Department : Shri G.Mallikarjuna, Cit(Dr) For The Assessee : Shri S.P.Singh, Irs (Rtd.) & Shri Manoneet Dalal & Ms.Gunjan Khanna, Cas Date Of Hearing : 14.09.2017. Date Of Pronouncement : 22.09.2017. Order Per N.V.Vasudevan, Jm

For Appellant: Shri S.P.Singh, IRS (Rtd.) & Shri ManoneetFor Respondent: Shri G.Mallikarjuna, CIT(DR)
Section 92Section 92ASection 92B(1)Section 92CSection 92F

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Sri N.V.Vasudevan, JM & Shri J.Sudhakar Reddy, AM] I.T.A No. 1053/Kol/2017 Assessment Year : 2010-11 A.C.I.T., Circle-11(2) -vs.- M/s. TCG Lifesciences Ltd. Kolkata Kolkata [PAN : AABCC 0401 D] (Respondent) (Appellant) I.T.A No. 966/Kol/2017 Assessment Year : 2010-11 M/s. TCG Lifesciences Pvt.Ltd. -vs- C.I.T.(A)-22, (Formerly “TCG Lifesciences Ltd.) Kolkata Kolkata [PAN : AABCC 0401 D] (Respondent) (Appellant) For the Department : Shri G.Mallikarjuna, CIT(DR) For the Assessee : Shri S.P.Singh, IRS (Rtd.) & Shri Manoneet Dalal & Ms.Gunj…

Supergems (I) P.Ltd, Mumbai vs. Asst CIT Cir 5(3), Mumbai

In the result, appeal of the assessee is allowed

ITA 789/MUM/2013[2008-09]Status: DisposedITAT Mumbai28 Oct 2015AY 2008-09

Bench: Shri D. Karunakara Rao & Shri Pawan Singh

For Appellant: Shri F.B. AndhyarujinaFor Respondent: Shri Mahesh Shah
Section 143(3)Section 92

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI D. KARUNAKARA RAO, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER I.T.A. No. 789/M/2013 (AY: 2008-2009) Supergems (India) Private फनाभ/ ACIT, Circle 5(3), Limited, Aayakar Bhavan, Vs. 1404, Panchratna, Opera House, Mumbai. Mumbai – 400004. स्थामी रेखा सं./ PAN : AAACF4627R (अऩीराथी /Appellant) .. (प्रत्मथी / Respondent) अऩीराथी की ओय से / Appellant by : Shri F.B. Andhyarujina प्रत्मथी की ओय से/ Respondent by : Shri Mahesh Shah सुनवाई की तायीख / Date of Hearing : 15.10.2015 घोषणा की तायीख /Date of Pronouncement : 28.10.2015 आदेश / O R…

Shell India Markets Pvt. Ltd. v. ACIT (51 Taxmann.com 519) — Cited in 5 Judgments | BharatTax