TUV Bayren (India) Ltd. v. DCIT

23 Taxmann.com 127Reported decision2012#17287 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2024.

Judgments citing TUV Bayren (India) Ltd. v. DCIT

DCIT, Circle-2(1)(1), Ahmedabad vs. Elitecore Technologies Private Limited, Ahmedabad

In the result, the appeal filed by the Revenue is dismissed

ITA 1728/AHD/2019[2011-12]Status: DisposedITAT Ahmedabad12 Jul 2024AY 2011-12

Bench: Shri T.R. Senthil Kumar & Shri Makarand V. Mahadeokar, Accountnat Member आयकर अपील सं /Ita No.1728/Ahd/2019 "नधा"रण वष" /Assessment Year : 2011-12 The Dy.Cit Elitecore Technologies Pvt.Ltd. Circle-2(1)(1) बनाम/ (Now Merged With Sterlite Ahmedabad Technolgies Limited) V/S. 904, Silicon Tower, B/H. Pariseema Building Off. C.G. Road Ahmedabad, Gujarat-380 009 "थायी लेखा सं./Pan: Aaace 6815G (अपीलाथ"/ Appellant) ("" यथ"/ Respondent) Assessee By : Shri Dhinal Shah, Ar Revenue By : Shri Atul Pandey, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 27/06/2024 घोषणा क" तार"ख /Date Of Pronouncement: 12/07/2024 आदेश/O R D E R Per Shri Makarand V. Mahadeokar, Am: This Appeal Is Filed By The Revenue As Against The Order Passed By The Ld.Commissioner Of Income-Tax(Appeals)-10, Ahmedabad [Hereinafter Referred To As “The Ld.Cit(A)”], Dated 04/09/2019, Arising Out Of The Assessment Order Passed By The Assessing Officer (Ao) Under Section 143(3) Dcit Vs. Elitecore Technologies Pvt.Ltd. Asst. Year : 2011-12

For Appellant: Shri Dhinal Shah, ARFor Respondent: Shri Atul Pandey, Sr.DR

Section 143(2)Section 143(3)Section 195Section 250Section 40Section 92C

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ’डी’, अहमदाबाद अहमदाबाद "यायपीठ अहमदाबाद अहमदाबाद । अहमदाबाद IN THE INCOME TAX APPELLATE TRIBUNAL “ D ” BENCH, AHMEDABAD "ी ट".आर. सेि"थल कुमार, "या"यक सद"य एवं "ी मकरंद वसंत महादेवकर, लेखा सद"य के सम"। ] ] BEFORE SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER AND SHRI MAKARAND V. MAHADEOKAR, ACCOUNTNAT MEMBER आयकर अपील सं /ITA No.1728/Ahd/2019 "नधा"रण वष" /Assessment Year : 2011-12 The Dy.CIT Elitecore Technologies Pvt.Ltd. Circle-2(1)(1) बनाम/ (Now merged with Sterlite Ahmedabad Technolgie…

ACIT, Central Circle, Panaji vs. M/S Sociadade De Fomento Industrial P. Ltd, Margao

In the result, the appeal of the assessee is partly allowed and that of the Revenue is dismissed

ITA 116/PAN/2018[2010-11]Status: DisposedITAT Panaji12 Sept 2022AY 2010-11

Bench: Shri Chandra Mohan Garg & Shri Girish Agrawal

For Appellant: Sh. Nishant Thakkar, AdvocateFor Respondent: Sh. Ranjan Kumar, CIT-DR

Section 143(1)Section 143(2)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH : PANAJI, GOA BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA.No.105/PAN/2018 Assessment Year 2010-2011 Sociedade De Fomento Industrial The JCIT, Pvt. Ltd., Villa Flores Da Silva, Margao Range, Erasmo Carvalho Street, Margao, Margao, Goa. vs. Goa – 403 601. PAN AABCS8860Q ITA.No.116/PAN/2018 Assessment Year 2010-2011 The ACIT, Central Circle, Sociedade De Fomento Pundalik Niwas, Rua de-Ourem, Industrial Pvt. Ltd., Villa Flores Panaji, Goa. Da Silva, Erasmo Carvalho [vs. Street, Margao, Goa – 403 601. PAN AABCS8860…

Socieadade De Fomento Indl. Pvt. Ltd., Margao vs. Joint Commissioner of Income Tax, Margao Range, Margao

In the result, the appeal of the assessee is partly allowed and that of the Revenue is dismissed

ITA 105/PAN/2018[2010-11]Status: DisposedITAT Panaji12 Sept 2022AY 2010-11

Bench: Shri Chandra Mohan Garg & Shri Girish Agrawal

For Appellant: Sh. Nishant Thakkar, AdvocateFor Respondent: Sh. Ranjan Kumar, CIT-DR

Section 143(1)Section 143(2)Section 14A

Damco International A/S, Mumbai vs. DCIT (It) 2(1)(1), Mumbai

In the result, the appeals filed by the assessee for AY 2012-13 & 2013-

ITA 933/MUM/2017[2012-13]Status: DisposedITAT Mumbai20 Jul 2020AY 2012-13

Bench: Shri Ravish Sood () & Shri N.K. Pradhan () Assessment Year: 2012-13 & Assessment Year: 2013-14

For Appellant: Mr. Porus Kaka, Sr. AdvocateFor Respondent: Mr. V. Sreekar, CIT-DR

Section 144C(13)Section 234BSection 9(1)(vi)Section 9(1)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “I” MUMBAI BEFORE SHRI RAVISH SOOD (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2012-13 & Assessment Year: 2013-14 Damco International A/S, Deputy Commissioner of C/O. Damco India Private Vs. Income Tax (International Limited, taxation)-2(1)(1), Room No. 13th Floor, Tower A, Urmi 1713, 17th Floor, Air India Estate Ganpatrao Kadam Building, Nariman Point, Marg, Lower Parel, Mumbai-400 021. Mumbai-400 013. PAN No. AAECD1262G Appellant Respondent Assessee by : Mr. Porus Kaka, Sr. Advocate Revenue by : Mr. V. Sreekar, CIT-DR Last…

Aban Offshore Limited, Chennai vs. DCIT, Chennai

In the result, the appeal of the assessee is partly

ITA 450/CHNY/2017[2012-13]Status: DisposedITAT Chennai19 Jun 2017AY 2012-13

Bench: Shri Chandra Poojari & Shri G. Pavan Kumar

For Appellant: Shri P. Murali Mohana Rao, CAFor Respondent: Shri Pathlavath Peerya, CIT

Section 14Section 143(3)Section 144C(5)Section 24Section 36(1)(iii)Section 48Section 92C

…आयकर अपील"य अ"धकरण, ‘डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, CHENNAI "ी चं" पूजार", लेखा सद"य एवं "ी जी. पवन कुमार, "या"यक सद"य के सम" BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI G. PAVAN KUMAR, JUDICIAL MEMBER आयकर अपील सं./ITA No. 450/Mds/2017 "नधा"रण वष" /Assessment Year : 2012-13 Aban Offshore Limited, The Deputy Commissioner of 113 Janpriya Crest, v. Income-tax, Pantheon Road, Corporate Circle-1(1), Egmore, Chennai 600 008. Chennai. PAN AAACA3012H (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर /Appellant by : Shri P. Murali Mohana Rao, CA ""यथ" क" ओर से/Res…