Trib.), Assistant Commissioner Of Income Tax v. Kobelco Construction Equipment India Limited

81 Taxmann.com 31Reported decision2017#25701 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2021.

Judgments citing Trib.), Assistant Commissioner Of Income Tax v. Kobelco Construction Equipment India Limited

Fujitsu India Pvt. Ltd., Gurgaon vs. ACIT, Circle-9(2), New Delhi

The appeal of the assessee is partly allowed

ITA 7363/DEL/2018[2014-15]Status: DisposedITAT Delhi23 Nov 2021AY 2014-15

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

For Appellant: Shri K. M. Gupta, AdvocateFor Respondent: Shri Surendra Pal [CIT] –

Section 143(3)Section 144CSection 234ASection 274Section 27i

…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. 7363/Del/2018 (Assessment Year: 2014-15) Fujitsu India Private ACIT, Limited, Vs. Circle : 9 (2), 3rd Floor, Building No. 9B, New Delhi. Phase–III, DLF Cyber City, Gurgaon, Haryana – 122 002. PAN: AAACF4170D (Appellant) (Respondent) Assessee by : Shri K. M. Gupta, Advocate; Department by : Shri Surendra Pal [CIT] – DR Date of Hearing : 14/10/2021 Date of pronouncement : 23/11/2021 O R D E R PER PRASHANT MAHARISHI, A. M…

Burberry India Pvt. Ltd., New Delhi vs. ITO, Ward- 5(2), New Delhi

In the result, both the appeals of the assessee are allowed

ITA 7684/DEL/2017[2013-14]Status: DisposedITAT Delhi22 Jun 2018AY 2013-14

Bench: Shri Prashant Maharishi & Shri K.N. Chary

Section 92

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘I-1’ NEW DELHI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER & SHRI K.N. CHARY, JUDICIAL MEMBER ITA No.-758/Del/2017 (Assessment Year: 2012-13) Burberry India Pvt. Ltd. vs ACIT 3-A-1, Taj Apartment, Circle 5(1) Rao Tula Ram Marg New Delhi. New Delhi. PAN No. AADCB9530G & ITA No.-7684/Del/2017 (Assessment Year: 2013-14) Burberry India Pvt. Ltd. vs ACIT 3-A-1, Taj Apartment, Circle 5(1) Rao Tula Ram Marg New Delhi. New Delhi. PAN No. AADCB9530G Assessee by Sh. Ajay Wadhwa, Adv. Revenue by Sh. Sanjay I. Bara, CIT DR Date of Hearing 21.06.2018 Date of Prono…

Burberry India Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, both the appeals of the assessee are allowed

ITA 758/DEL/2017[2012-13]Status: DisposedITAT Delhi22 Jun 2018AY 2012-13

Bench: Shri Prashant Maharishi & Shri K.N. Chary

Section 92