Videocon Industries Ltd. v. Addl. CIT

41 ITR (Trib) 646Income Tax Appellate Tribunal#20795 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2019.

Judgments citing Videocon Industries Ltd. v. Addl. CIT

DCIT, Central Circle - 4(4), Kolkata vs. M/S. Electrosteel Castings Limited., Kolkata

ITA 192/KOL/2018[2013-14]Status: DisposedITAT Kolkata28 Feb 2019AY 2013-14

Bench: Shri S. S. Godara, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./I.T.A Nos.138 & 139/Kol/2018 ("नधा"रण वष" / Assessment Year: 2012-13 & 2013-14) M/S. Electrosteel Castings Ltd. Vs. Dcit, Central Circle-4(4), Kolkata. 19, G. K. Tower, Camac Street, Kolkata – 700 017. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaace 4975 B (Assessee) .. (Revenue) & आयकरअपीलसं./I.T.A Nos.191 & 192/Kol/2018 ("नधा"रण वष" / Assessment Year: 2012-13 & 2013-14) Dcit, Central Circle-4(4), Vs. M/S. Electrosteel Castings Ltd. Kolkata. 19, G. K. Tower, Camac Street, Kolkata – 700 017. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaace 4975 B (Revenue) .. (Assessee)

For Appellant: Shri S.K. Tulsiyan, AdvocateFor Respondent: Dr. P. K. Srihari, CIT-DR & Robin Choudhury, Addl.CIT(DR)
Section 115JSection 143(3)Section 14A

…finds strength from the following judgments:  ITAT(Delhi) in case of Bharti Airtel Ltd. Vs. Additional CIT [39 CCH 415]  ITAT(Mumbai) in case of Videocon Industries Ltd. Vs. Addl. CIT [43 CCH 113]  ITAT(Chennai) in case of Redington (India) Ltd. Vs. ACIT [41 ITR (Trib) 646]  ITAT(Ahmedabad) in case of Micro Ink Ltd. Vs. Addl. CIT [157 ITD 132]  The Mumbai Tribunal in case of Marico Ltd. Vs. ACIT [47 CCH 117] I.T.A Nos.191 & 192/Kol/2018 & I.T.A Nos.138 & 139/Kol/2018 M/s. Electrosteel Castings Ltd. Assessment Year: 2012-13 & 2013-14 5.3.1 Coming to the methodology adopted by the TPO to compute the ALP of t…

DCIT, Central Circle - 4(4), Kolkata vs. M/S. Electrosteel Castings Limited., Kolkata

ITA 191/KOL/2018[2012-13]Status: DisposedITAT Kolkata28 Feb 2019AY 2012-13

Bench: Shri S. S. Godara, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./I.T.A Nos.138 & 139/Kol/2018 ("नधा"रण वष" / Assessment Year: 2012-13 & 2013-14) M/S. Electrosteel Castings Ltd. Vs. Dcit, Central Circle-4(4), Kolkata. 19, G. K. Tower, Camac Street, Kolkata – 700 017. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaace 4975 B (Assessee) .. (Revenue) & आयकरअपीलसं./I.T.A Nos.191 & 192/Kol/2018 ("नधा"रण वष" / Assessment Year: 2012-13 & 2013-14) Dcit, Central Circle-4(4), Vs. M/S. Electrosteel Castings Ltd. Kolkata. 19, G. K. Tower, Camac Street, Kolkata – 700 017. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaace 4975 B (Revenue) .. (Assessee)

For Appellant: Shri S.K. Tulsiyan, AdvocateFor Respondent: Dr. P. K. Srihari, CIT-DR & Robin Choudhury, Addl.CIT(DR)
Section 115JSection 143(3)Section 14A

…finds strength from the following judgments:  ITAT(Delhi) in case of Bharti Airtel Ltd. Vs. Additional CIT [39 CCH 415]  ITAT(Mumbai) in case of Videocon Industries Ltd. Vs. Addl. CIT [43 CCH 113]  ITAT(Chennai) in case of Redington (India) Ltd. Vs. ACIT [41 ITR (Trib) 646]  ITAT(Ahmedabad) in case of Micro Ink Ltd. Vs. Addl. CIT [157 ITD 132]  The Mumbai Tribunal in case of Marico Ltd. Vs. ACIT [47 CCH 117] I.T.A Nos.191 & 192/Kol/2018 & I.T.A Nos.138 & 139/Kol/2018 M/s. Electrosteel Castings Ltd. Assessment Year: 2012-13 & 2013-14 5.3.1 Coming to the methodology adopted by the TPO to compute the ALP of t…

M/S. Electrosteel Casting Limited., Kolkata vs. DCIT, Cental Circle - 4(4), Kolkata

ITA 139/KOL/2018[2013-14]Status: DisposedITAT Kolkata28 Feb 2019AY 2013-14

Bench: Shri S. S. Godara, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./I.T.A Nos.138 & 139/Kol/2018 ("नधा"रण वष" / Assessment Year: 2012-13 & 2013-14) M/S. Electrosteel Castings Ltd. Vs. Dcit, Central Circle-4(4), Kolkata. 19, G. K. Tower, Camac Street, Kolkata – 700 017. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaace 4975 B (Assessee) .. (Revenue) & आयकरअपीलसं./I.T.A Nos.191 & 192/Kol/2018 ("नधा"रण वष" / Assessment Year: 2012-13 & 2013-14) Dcit, Central Circle-4(4), Vs. M/S. Electrosteel Castings Ltd. Kolkata. 19, G. K. Tower, Camac Street, Kolkata – 700 017. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaace 4975 B (Revenue) .. (Assessee)

For Appellant: Shri S.K. Tulsiyan, AdvocateFor Respondent: Dr. P. K. Srihari, CIT-DR & Robin Choudhury, Addl.CIT(DR)
Section 115JSection 143(3)Section 14A

…finds strength from the following judgments:  ITAT(Delhi) in case of Bharti Airtel Ltd. Vs. Additional CIT [39 CCH 415]  ITAT(Mumbai) in case of Videocon Industries Ltd. Vs. Addl. CIT [43 CCH 113]  ITAT(Chennai) in case of Redington (India) Ltd. Vs. ACIT [41 ITR (Trib) 646]  ITAT(Ahmedabad) in case of Micro Ink Ltd. Vs. Addl. CIT [157 ITD 132]  The Mumbai Tribunal in case of Marico Ltd. Vs. ACIT [47 CCH 117] I.T.A Nos.191 & 192/Kol/2018 & I.T.A Nos.138 & 139/Kol/2018 M/s. Electrosteel Castings Ltd. Assessment Year: 2012-13 & 2013-14 5.3.1 Coming to the methodology adopted by the TPO to compute the ALP of t…

M/S. Electrosteel Casting Limited., Kolkata vs. DCIT, Cental Circle - 4(4), Kolkata

ITA 138/KOL/2018[2012-13]Status: DisposedITAT Kolkata28 Feb 2019AY 2012-13

Bench: Shri S. S. Godara, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./I.T.A Nos.138 & 139/Kol/2018 ("नधा"रण वष" / Assessment Year: 2012-13 & 2013-14) M/S. Electrosteel Castings Ltd. Vs. Dcit, Central Circle-4(4), Kolkata. 19, G. K. Tower, Camac Street, Kolkata – 700 017. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaace 4975 B (Assessee) .. (Revenue) & आयकरअपीलसं./I.T.A Nos.191 & 192/Kol/2018 ("नधा"रण वष" / Assessment Year: 2012-13 & 2013-14) Dcit, Central Circle-4(4), Vs. M/S. Electrosteel Castings Ltd. Kolkata. 19, G. K. Tower, Camac Street, Kolkata – 700 017. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaace 4975 B (Revenue) .. (Assessee)

For Appellant: Shri S.K. Tulsiyan, AdvocateFor Respondent: Dr. P. K. Srihari, CIT-DR & Robin Choudhury, Addl.CIT(DR)
Section 115JSection 143(3)Section 14A

…finds strength from the following judgments:  ITAT(Delhi) in case of Bharti Airtel Ltd. Vs. Additional CIT [39 CCH 415]  ITAT(Mumbai) in case of Videocon Industries Ltd. Vs. Addl. CIT [43 CCH 113]  ITAT(Chennai) in case of Redington (India) Ltd. Vs. ACIT [41 ITR (Trib) 646]  ITAT(Ahmedabad) in case of Micro Ink Ltd. Vs. Addl. CIT [157 ITD 132]  The Mumbai Tribunal in case of Marico Ltd. Vs. ACIT [47 CCH 117] I.T.A Nos.191 & 192/Kol/2018 & I.T.A Nos.138 & 139/Kol/2018 M/s. Electrosteel Castings Ltd. Assessment Year: 2012-13 & 2013-14 5.3.1 Coming to the methodology adopted by the TPO to compute the ALP of t…

Videocon Industries Ltd. v. Addl. CIT (41 ITR (Trib) 646) — Cited in 4 Judgments | BharatTax