Technimount ICB (P.) Ltd. v. Asstt. CIT

11 Taxmann.com 49Income Tax Appellate Tribunal2011#13234 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 348,615 Indian tax judgments — from 2016 to 2023.

Judgments citing Technimount ICB (P.) Ltd. v. Asstt. CIT

Boehringer Ingelheim India P.Ltd, Mumbai vs. ITO RG 14(1)(2), Mumbai

In the result, the appeal of the assesse is partly allowed

ITA 6681/MUM/2017[2013-14]Status: DisposedITAT Mumbai10 Feb 2023AY 2013-14

Bench: Shri Amarjit Singh & Shri Rahul Chaudharyboehringer Ingelheim Vs. Income Tax Officer, India Private Limited Range 14(1)(2) 1102, 11Th Floor, Hall Room No. 431, Aaykar Mark Business Plaza, Bhavan, M.K. Road, Gurunanak Hospital, Mumbai – 400 020 Bandra (East), Mumbai- 400 051 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaccb2979C Appellant .. Respondent Appellant By : M.P. Lohia & Hemen Chandariya Respondent By : Tejinder Pal Singh Anand

For Appellant: M.P. Lohia &For Respondent: Tejinder Pal Singh Anand
Section 92C

…P a g e | 1 Boehringer Ingelheim India Pvt. Ltd. Vs.ITO, Range-14(1)(2) IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER & SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER Boehringer Ingelheim Vs. Income Tax Officer, India Private Limited Range 14(1)(2) 1102, 11th Floor, Hall Room No. 431, Aaykar Mark Business Plaza, Bhavan, M.K. Road, Gurunanak Hospital, Mumbai – 400 020 Bandra (East), Mumbai- 400 051 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AACCB2979C Appellant .. Respondent Appellant by : M.P. Lohia & Hemen Chandariya Respondent by : Tejinder Pal Singh Anand Date of H…

Dy. CIT, Circle-9, Pune vs. Mercedes Benz I Pvt. Ltd. (Formerly Known As Daimler Chrysler I Pvt. Ltd), Pune

In the result, appeal of assessee is partly allowed, appeal of Revenue is dismissed and cross objections of assessee are dismissed

ITA 1110/PUN/2013[2005-06]Status: DisposedITAT Pune25 Oct 2018AY 2005-06

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am आयकर अपीऱ सं. / Ita No.1083/Pun/2013 यििाारण वषा / Assessment Year : 2005-06 Mercedes-Benz India Pvt. Ltd., (Formerly Known As Daimler Chrysler India Pvt. Ltd.) E-3, Midc Chakan, Phase – Iii, Chakan Industrial Area, Kuruli & Nighoje, Tal. Khed, अऩीऱाथी/Appellant Pune – 410501 …. Pan: Aabcm1789L Vs. The Asst. Commissioner Of Income Tax, …. प्रत्यथी / Respondent Circle – 8, Pune

For Appellant: S/Shri Pramod Achuthan, Rajendra Agiwal
Section 143(3)

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “ए” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं, श्री डी. करुणाकरा राव, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI D. KARUNAKARA RAO, AM आयकर अपीऱ सं. / ITA No.1083/PUN/2013 यििाारण वषा / Assessment Year : 2005-06 Mercedes-Benz India Pvt. Ltd., (formerly known as Daimler Chrysler India Pvt. Ltd.) E-3, MIDC Chakan, Phase – III, Chakan Industrial Area, Kuruli & Nighoje, Tal. Khed, अऩीऱाथी/Appellant Pune – 410501 …. PAN: AABCM1789L Vs. The Asst. Commissioner of Income Tax, …. प्रत्यथी / Respondent Circle – 8…

Mercedes-Benz India Pvt. Ltd. (Formerly Known As Daimler Chrysler India Pvt. Ltd), Pune vs. Asst. CIT, Circle-8, Pune

In the result, appeal of assessee is partly allowed, appeal of Revenue is dismissed and cross objections of assessee are dismissed

ITA 1083/PUN/2013[2005-06]Status: DisposedITAT Pune25 Oct 2018AY 2005-06

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am आयकर अपीऱ सं. / Ita No.1083/Pun/2013 यििाारण वषा / Assessment Year : 2005-06 Mercedes-Benz India Pvt. Ltd., (Formerly Known As Daimler Chrysler India Pvt. Ltd.) E-3, Midc Chakan, Phase – Iii, Chakan Industrial Area, Kuruli & Nighoje, Tal. Khed, अऩीऱाथी/Appellant Pune – 410501 …. Pan: Aabcm1789L Vs. The Asst. Commissioner Of Income Tax, …. प्रत्यथी / Respondent Circle – 8, Pune

For Appellant: S/Shri Pramod Achuthan, Rajendra Agiwal
Section 143(3)

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “ए” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं, श्री डी. करुणाकरा राव, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI D. KARUNAKARA RAO, AM आयकर अपीऱ सं. / ITA No.1083/PUN/2013 यििाारण वषा / Assessment Year : 2005-06 Mercedes-Benz India Pvt. Ltd., (formerly known as Daimler Chrysler India Pvt. Ltd.) E-3, MIDC Chakan, Phase – III, Chakan Industrial Area, Kuruli & Nighoje, Tal. Khed, अऩीऱाथी/Appellant Pune – 410501 …. PAN: AABCM1789L Vs. The Asst. Commissioner of Income Tax, …. प्रत्यथी / Respondent Circle – 8…

The Pr Commissioner of Income -Tax CIT (A) vs. M/S Acusis Software India Pvt. Ltd

ITA/443/2017HC Karnataka02 Jul 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 10ASection 260Section 260A

…1/16 IN THE HIGH COURT OF KARNATAKA, BENGALURU DATED THIS THE 2ND DAY OF JULY 2018 PRESENT THE HON'BLE Dr.JUSTICE VINEET KOTHARI AND THE HON’BLE Mrs.JUSTICE S.SUJATHA I.T.A.No.443/2017 BETWEEN: 1. The Pr. Commissioner of Income -tax CIT (A) 5th Floor, BMTC Building 80 Feet Road, Kormangala Bengaluru-560 095 2. The Income -Tax Officer Ward-11(1), Present Address Ward-1(1)(1) 2nd Floor, BMTC Building 80 Feet Road, Kormangala Bengaluru-560 095 …Appellants (By Mr. Aravind K.V, Advocate) AND: M/s Acusis Software India Pvt. Ltd., No.17/2, Dollars Chambers Lalbagh…

Acusis Software India Private Limited, Bangalore vs. ITO, Bangalore

In the result, the appeal filed by the assessee in IT(TP)A No

ITA 442/BANG/2011[2004-05]Status: DisposedITAT Bangalore04 Nov 2016AY 2004-05

Bench: Shri Sunil Kumar Yadav & Shri Inturi Rama Rao

For Appellant: Shri. Chavali Narayana, CAFor Respondent: Shri. D. Sudhakar Rao, CIT-DR
Section 143(2)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, BANGALORE ` BEFORE SHRI SUNIL KUMAR YADAV, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER IT(TP)A No.442/Bang/2011 (Assessment year: 2004-05) Assessee’s Appeal M/s. Acusis Software India Pvt. Ltd., Vs. The Income Tax Officer, No. 17/2, Dollars Chambers, Ward-11(1), Bangalore. Lalbagh Road, Bangalore – 560 027. PAN : AADCA2415P Appellant Respondent Revenue’s Appeal IT(TP)A No.444/Bang/2011 (Assessment year: 2004-05) The Income Tax Officer, Vs. M/s. Acusis Software India Pvt. Ltd., Ward-11(1), Bangalore. Bangalore – 560 027. PAN : AADCA2415P Appel…

Landis + Gyr Limited, South 24 Parganas vs. DCIT, Circle - 1, Kolkata

In the result, the appeals of the assessee in ITA No

ITA 37/KOL/2012[2007-08]Status: DisposedITAT Kolkata03 Aug 2016AY 2007-08

Bench: Shri M. Balaganesh, Am & Shri S. S. Viswanethra Ravi, Jm]

For Appellant: Shri Rahul Mitra, ARFor Respondent: Shri G. Mallikarjuna, CIT, DR
Section 144C(5)Section 144C(8)Section 43B

…1 Landis + Gyr Limited, AY 2007-08 IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA [Before Shri M. Balaganesh, AM & Shri S. S. Viswanethra Ravi, JM] I.T.A No. 37/Kol/2012 Assessment Year: 2007-08 & I.T.A No. 1623/Kol/2012 Assessment Year: 2008-09 Landis + Gyr Limited Vs. Deputy Commissioner of Income-tax, (PAN: AAACV9922B) Circle-1, Kolkata. (Assessee) (Respondent) Date of hearing: 21.06.2016 Date of pronouncement: 03.08.2016 For the Assessee: Shri Rahul Mitra, AR For the Respondent: Shri G. Mallikarjuna, CIT, DR ORDER Per Shri M. Balaganesh, AM: Both these appeals by assessee for AYs 2007-08 and…

M/S Landis+Gyr Limited, Kolkata vs. DCIT, Circle -1, Kolkata

In the result, the appeals of the assessee in ITA No

ITA 1623/KOL/2012[2008-2009]Status: DisposedITAT Kolkata03 Aug 2016AY 2008-2009

Bench: Shri M. Balaganesh, Am & Shri S. S. Viswanethra Ravi, Jm]

For Appellant: Shri Rahul Mitra, ARFor Respondent: Shri G. Mallikarjuna, CIT, DR
Section 144C(5)Section 144C(8)Section 43B

…1 Landis + Gyr Limited, AY 2007-08 IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA [Before Shri M. Balaganesh, AM & Shri S. S. Viswanethra Ravi, JM] I.T.A No. 37/Kol/2012 Assessment Year: 2007-08 & I.T.A No. 1623/Kol/2012 Assessment Year: 2008-09 Landis + Gyr Limited Vs. Deputy Commissioner of Income-tax, (PAN: AAACV9922B) Circle-1, Kolkata. (Assessee) (Respondent) Date of hearing: 21.06.2016 Date of pronouncement: 03.08.2016 For the Assessee: Shri Rahul Mitra, AR For the Respondent: Shri G. Mallikarjuna, CIT, DR ORDER Per Shri M. Balaganesh, AM: Both these appeals by assessee for AYs 2007-08 and…