Siemens Public Communication Network (P.) Ltd. v. CIT

77 Taxmann.com 22Supreme Court of India2017#25617 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2021 to 2025.

Sections most often in play

Section 1961 Section 2(24) of the Income Tax Act Section 28 of the Income Tax Act Section 41(1) of the Income Tax Act

Judgments citing Siemens Public Communication Network (P.) Ltd. v. CIT

M/S Chatta Sugar Co. Ltd, Mathura vs. A.C.I..T Circle-3, Mathura

In the result, the appeal of the assessee is allowed

ITA 129/AGR/2015[2009-10]Status: DisposedITAT Agra01 Jul 2025AY 2009-10

Bench: Shri Sunil Kumar Singh & Shri Brajesh Kumar Singh[Assessment Year: 2009-10]

Section 142(1)Section 143(3)Section 28Section 41(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL AGRA BENCH ‘DB’ AGRA (Through Physical/Virtual Hearing) BEFORE SHRI SUNIL KUMAR SINGH, JUDICIAL MEMBER AND SHRI BRAJESH KUMAR SINGH, ACCOUNTANT MEMBER [Assessment Year: 2009-10] M/s Chatta Sugar Co. Ltd. Asst. Commissioner of Income Tax, Tehsil Chatta Distt. Mathura, Circle-3, Radhika Vihar, Phase-II, Uttar Pradesh-281401 Vs Mathura-281004 PAN-AAACC8388C Appellant Respondent Appellant by Shri Anurag Sinha, Adv. Respondent by Shri Sukesh Kumar Jain, CIT(DR) Date of Hearing 03.04.2025 Date of Pronouncement 01.07.2025 ORDER PER BRAJESH KUMAR SINGH, AM, This appeal by the as…

ACIT, Circle - 16 (1), Mumbai vs. Bbc Worldwide Media Pvt. Ltd., Mumbai

In the result, both the appeals filed by the revenue are dismissed

ITA 158/MUM/2019[2013-14]Status: DisposedITAT Mumbai06 Jan 2022AY 2013-14

Bench: Shri Shamim Yahya & Shri Pavan Kumar Gadale & Dcit -16(1), Vs. M/S. Bbc World Wide Room No. 439, 4Th Media Pvt Ltd., Floor, Aayakar Bhavan, 401, 4Th Floor, Mk Road, Mumbai – Construction House A, 400 020. Off Linking Road, 24Th Road, Khar (West), Mumbai – 400052 Pan/Gir No. : Aadcb2307F Appellant .. Respondent

For Appellant: Shri.C T Mathew. DRFor Respondent: Shri.Siddhesh Chougle. AR

Section 143(1)Section 143(2)Section 143(3)Section 28Section 41(1)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & DCIT -16(1), Vs. M/s. BBC World Wide Room No. 439, 4th Media Pvt Ltd., Floor, Aayakar Bhavan, 401, 4th Floor, MK Road, Mumbai – construction House A, 400 020. Off linking Road, 24th Road, Khar (West), Mumbai – 400052 PAN/GIR No. : AADCB2307F Appellant .. Respondent Appellant by : Shri.C T Mathew. DR Respondent by : Shri.Siddhesh Chougle. AR Date of Hearing 10.12.2021 Date of Pronouncement 07.01.2022 आदेश / O R D E R PER PAVAN KUMAR GADALE JM: The revenue has filed th…

Trumpf (India) Private Ltd., Pune vs. Deputy Commissioner of Income-Tax, Pune

In the result, the appeal of assessee is allowed for statistical purpose

ITA 754/PUN/2017[2012-13]Status: DisposedITAT Pune21 Sept 2021AY 2012-13

Bench: Shri R.S. Syal & Shri S.S. Viswanethra Ravi

For Appellant: Shri Ketan VedFor Respondent: Shri Mahadevan A.M. Krishnan

Section 143(3)Section 92C

…आयकर अपीऱीय अधिकरण “सी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, PUNE BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपीऱ सं. / ITA No.754/PUN/2017 नििाारण वषा / Assessment Year : 2012-13 Trumpf (India) Private Limited, Raisoni Industrial Park, S. No. 276, Hissa No. 1, Village-Mann, Taluka-Mulshi, Pune-411057 PAN : AACCT8008J ......अऩीऱाथी / Appellant बिाम / V/s. Deputy Commissioner of Income Tax, Circle – 7, Pune ……प्रत्यथी / Respondent Assessee by : Shri Ketan Ved Revenue by : Shri Mahadevan A.M. Krishnan सुनवाई की तारीख / Date of He…