Whirlpool India Ltd. v. DCIT

42 Taxmann.com 553Reported decision2014#15838 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2019.

Judgments citing Whirlpool India Ltd. v. DCIT

M/S. Adidas India Marketing Pvt. Ltd., New Delhi vs. ITO, New Delhi

In the result the Cross Objection filed by assessee stands partly allowed for statistical purposes

ITA 3727/DEL/2014[2006-07]Status: DisposedITAT Delhi27 May 2019AY 2006-07

Bench: Shri G.D.Agrawal & Smt. Beena A Pillaiay: 2006-07 Adidas India Marketing Pvt.Ltd. Vs. Ito, Co.Ward 1(2) Office No.6, 2Nd Floor, Sector B New Delhi Pocket No.7, Plot No.11 Vasant Kunj New Delhi 110 070 Pan: Aaaca5313P Ay: 2007-08 Ito, Co.Ward 1(2) Vs. Adidas India Marketing Pvt.Ltd. New Delhi Office No.6, 2Nd Floor, Sector B Pocket No.7, Plot No.11 Vasant Kunj New Delhi 110 070

For Appellant: Shri Ajay Vohra, Sr.AdvFor Respondent: Sh. Sanjay I Bara, CIT, D.R
Section 143(3)Section 143(3)(ii)Section 144CSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: ‘I-1’, NEW DELHI BEFORE SHRI G.D.AGRAWAL, VICE PRESIDENT AND SMT. BEENA A PILLAI, JUDICIAL MEMBER AY: 2006-07 Adidas India Marketing Pvt.Ltd. vs. ITO, Co.Ward 1(2) Office No.6, 2nd Floor, Sector B New Delhi Pocket No.7, Plot No.11 Vasant Kunj New Delhi 110 070 PAN: AAACA5313P AY: 2007-08 ITO, Co.Ward 1(2) vs. Adidas India Marketing Pvt.Ltd. New Delhi Office No.6, 2nd Floor, Sector B Pocket No.7, Plot No.11 Vasant Kunj New Delhi 110 070 Cross Objection No.85/Del/2013 (In ITA No. 2770/Del/2012) AY: 2007-08 Adidas India Marketing Pvt.Ltd. vs. ITO, Co.Ward 1(2) O…

M/S. Adidas India Marketing (P) Ltd., New Delhi vs. ITO, New Delhi

In the result the Cross Objection filed by assessee stands partly allowed for statistical purposes

ITA 29/DEL/2014[2008-09]Status: DisposedITAT Delhi27 May 2019AY 2008-09

Bench: Shri G.D.Agrawal & Smt. Beena A Pillaiay: 2006-07 Adidas India Marketing Pvt.Ltd. Vs. Ito, Co.Ward 1(2) Office No.6, 2Nd Floor, Sector B New Delhi Pocket No.7, Plot No.11 Vasant Kunj New Delhi 110 070 Pan: Aaaca5313P Ay: 2007-08 Ito, Co.Ward 1(2) Vs. Adidas India Marketing Pvt.Ltd. New Delhi Office No.6, 2Nd Floor, Sector B Pocket No.7, Plot No.11 Vasant Kunj New Delhi 110 070

For Appellant: Shri Ajay Vohra, Sr.AdvFor Respondent: Sh. Sanjay I Bara, CIT, D.R
Section 143(3)Section 143(3)(ii)Section 144CSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: ‘I-1’, NEW DELHI BEFORE SHRI G.D.AGRAWAL, VICE PRESIDENT AND SMT. BEENA A PILLAI, JUDICIAL MEMBER AY: 2006-07 Adidas India Marketing Pvt.Ltd. vs. ITO, Co.Ward 1(2) Office No.6, 2nd Floor, Sector B New Delhi Pocket No.7, Plot No.11 Vasant Kunj New Delhi 110 070 PAN: AAACA5313P AY: 2007-08 ITO, Co.Ward 1(2) vs. Adidas India Marketing Pvt.Ltd. New Delhi Office No.6, 2nd Floor, Sector B Pocket No.7, Plot No.11 Vasant Kunj New Delhi 110 070 Cross Objection No.85/Del/2013 (In ITA No. 2770/Del/2012) AY: 2007-08 Adidas India Marketing Pvt.Ltd. vs. ITO, Co.Ward 1(2) O…

ITO, New Delhi vs. M/S. Adidas India Marketing (P) Ltd., New Delhi

In the result the Cross Objection filed by assessee stands partly allowed for statistical purposes

ITA 2770/DEL/2012[2007-08]Status: DisposedITAT Delhi27 May 2019AY 2007-08

Bench: Shri G.D.Agrawal & Smt. Beena A Pillaiay: 2006-07 Adidas India Marketing Pvt.Ltd. Vs. Ito, Co.Ward 1(2) Office No.6, 2Nd Floor, Sector B New Delhi Pocket No.7, Plot No.11 Vasant Kunj New Delhi 110 070 Pan: Aaaca5313P Ay: 2007-08 Ito, Co.Ward 1(2) Vs. Adidas India Marketing Pvt.Ltd. New Delhi Office No.6, 2Nd Floor, Sector B Pocket No.7, Plot No.11 Vasant Kunj New Delhi 110 070

For Appellant: Shri Ajay Vohra, Sr.AdvFor Respondent: Sh. Sanjay I Bara, CIT, D.R
Section 143(3)Section 143(3)(ii)Section 144CSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: ‘I-1’, NEW DELHI BEFORE SHRI G.D.AGRAWAL, VICE PRESIDENT AND SMT. BEENA A PILLAI, JUDICIAL MEMBER AY: 2006-07 Adidas India Marketing Pvt.Ltd. vs. ITO, Co.Ward 1(2) Office No.6, 2nd Floor, Sector B New Delhi Pocket No.7, Plot No.11 Vasant Kunj New Delhi 110 070 PAN: AAACA5313P AY: 2007-08 ITO, Co.Ward 1(2) vs. Adidas India Marketing Pvt.Ltd. New Delhi Office No.6, 2nd Floor, Sector B Pocket No.7, Plot No.11 Vasant Kunj New Delhi 110 070 Cross Objection No.85/Del/2013 (In ITA No. 2770/Del/2012) AY: 2007-08 Adidas India Marketing Pvt.Ltd. vs. ITO, Co.Ward 1(2) O…

Whirlpool of India Ltd., Gurgaon vs. ACIT, Circle- 1, Ltu, New Delhi

In the result appeal filed by assessee for Assessment Year 2011-12

ITA 7085/DEL/2017[2012-13]Status: DisposedITAT Delhi18 Jan 2019AY 2012-13

Bench: Shri R.K.Panda & Smt. Beena A Pillaiay: 2010-11 Ay: 2011-12 Ay: 2012-13

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Sh. Sanjay I Bara, CIT(DR)
Section 143(3)Section 144CSection 92Section 92BSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: Bench ‘I-1’, NEW DELHI BEFORE SHRI R.K.PANDA, ACCOUNTANT MEMBER AND SMT. BEENA A PILLAI, JUDICIAL MEMBER AY: 2010-11 AY: 2011-12 AY: 2012-13 Whirlpool of India Ltd. vs. DCIT, LTU Plot No.40, Sector – 44 New Delhi Gurgaon 122 002 PAN: AAACW1336L (Appellant) (Respondent) Appellant by : Sh. Ajay Vohra, Sr. Adv. Sh. Neeraj Jain, Adv. & Mr. Ramit Katyal, C.A. Respondent by : Sh. Sanjay I Bara, CIT(DR) Date of Hearing : 08/01/2019 Date of Pronouncement: 18/01/2019 ORDER PER BEENA A PILLAI, JUDICIAL MEMBER Present appeal has been filed by assessee against order…

M/S. Whirlpool of India Ltd., Gurgaon vs. DCIT (Ltu), New Delhi

In the result appeal filed by assessee for Assessment Year 2011-12

ITA 1787/DEL/2016[2011-12]Status: DisposedITAT Delhi18 Jan 2019AY 2011-12

Bench: Shri R.K.Panda & Smt. Beena A Pillaiay: 2010-11 Ay: 2011-12 Ay: 2012-13

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Sh. Sanjay I Bara, CIT(DR)
Section 143(3)Section 144CSection 92Section 92BSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: Bench ‘I-1’, NEW DELHI BEFORE SHRI R.K.PANDA, ACCOUNTANT MEMBER AND SMT. BEENA A PILLAI, JUDICIAL MEMBER AY: 2010-11 AY: 2011-12 AY: 2012-13 Whirlpool of India Ltd. vs. DCIT, LTU Plot No.40, Sector – 44 New Delhi Gurgaon 122 002 PAN: AAACW1336L (Appellant) (Respondent) Appellant by : Sh. Ajay Vohra, Sr. Adv. Sh. Neeraj Jain, Adv. & Mr. Ramit Katyal, C.A. Respondent by : Sh. Sanjay I Bara, CIT(DR) Date of Hearing : 08/01/2019 Date of Pronouncement: 18/01/2019 ORDER PER BEENA A PILLAI, JUDICIAL MEMBER Present appeal has been filed by assessee against order…

M/S. Whirlpool of India Ltd., Gurgaon vs. DCIT, New Delhi

In the result appeal filed by assessee for Assessment Year 2011-12

ITA 1972/DEL/2015[2010-11]Status: DisposedITAT Delhi18 Jan 2019AY 2010-11

Bench: Shri R.K.Panda & Smt. Beena A Pillaiay: 2010-11 Ay: 2011-12 Ay: 2012-13

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Sh. Sanjay I Bara, CIT(DR)
Section 143(3)Section 144CSection 92Section 92BSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: Bench ‘I-1’, NEW DELHI BEFORE SHRI R.K.PANDA, ACCOUNTANT MEMBER AND SMT. BEENA A PILLAI, JUDICIAL MEMBER AY: 2010-11 AY: 2011-12 AY: 2012-13 Whirlpool of India Ltd. vs. DCIT, LTU Plot No.40, Sector – 44 New Delhi Gurgaon 122 002 PAN: AAACW1336L (Appellant) (Respondent) Appellant by : Sh. Ajay Vohra, Sr. Adv. Sh. Neeraj Jain, Adv. & Mr. Ramit Katyal, C.A. Respondent by : Sh. Sanjay I Bara, CIT(DR) Date of Hearing : 08/01/2019 Date of Pronouncement: 18/01/2019 ORDER PER BEENA A PILLAI, JUDICIAL MEMBER Present appeal has been filed by assessee against order…

Whirlpool India Ltd. v. DCIT (42 Taxmann.com 553) — Cited in 6 Judgments | BharatTax