1. Open Solutions Software Services (P) Ltd. v. DCIT

81 Taxmann.com 177High Court2017#18502 most cited
5

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

Judgments citing 1. Open Solutions Software Services (P) Ltd. v. DCIT

Atos India Private Limited, Mumbai vs. DCIT, RG. 14(1)(1), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 865/MUM/2016[2011-12]Status: DisposedITAT Mumbai06 May 2021AY 2011-12

Bench: Shri Vikas Awasthy & Shri Rajesh Kumarआअसं. 7592/मुं/2014 ("न. व.2010-11) आअसं. 865/मुं/2016 ("न. व. 2011-12) Atos India Pvt. Ltd., Godrej & Boyce Complex, Plat No 5, Pirojshanagar, Lbs Marg, Vikhroli (West), Mumbai 400 079 ...... अपीलाथ" /Appellant Pan: Aaaco 2461J बनाम Vs. Dy. Commissioner Of Income Tax-9(1)(2) Aaykar Bhavan, M.K. Road, Mumbai 400 020 ..... ""तवाद"/Respondent आअसं. 1212/मुं/2016 ("न. व. 2011-12) Dy. Commissioner Of Income Tax-14(1)(1), Room No.460, 4Th Floor, Aaykar Bhavan, M.K. Road, Mumbai 400 020 ...... अपीलाथ" /Appellant Vs. Atos India Pvt. Ltd., Godrej & Boyce Complex, Plat No 5, Pirojshanagar, Lbs Marg, Vikhroli (West), Mumbai 400 079 Pan: Aaaco 2461J ..... ""तवाद"/Respondent Assessee By : Shri Dhanesh Bafna With Shri Arpit Agarwal Revenue By : Shri Anand Mohan

For Appellant: Shri Dhanesh Bafna with Shri Arpit AgarwalFor Respondent: Shri Anand Mohan
Section 143(3)

…आयकर अपील"य अ"धकरण मुंबई पीठ “के”, मुंबई "ी "वकास अव"थी, "या"यक सद"य एवं "ी राजेश कुमार, लेखा सद"य के सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI RAJESH KUMAR, ACCOUNTANT MEMBER आअसं. 7592/मुं/2014 ("न. व.2010-11) आअसं. 865/मुं/2016 ("न. व. 2011-12) Atos India Pvt. Ltd., Godrej & Boyce Complex, Plat No 5, Pirojshanagar, LBS Marg, Vikhroli (West), Mumbai 400 079 ...... अपीलाथ" /Appellant PAN: AAACO 2461J बनाम Vs. Dy. Commissioner of Income Tax-9(1)(2) Aaykar Bhavan, M.K. Road, Mumbai 400 020 ..... ""तवाद"/Respondent आअसं. 1212/मुं/2016 ("न.…

Atos India P.Ltd, Mumbai vs. DCIT RG 9(1)(2), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 7592/MUM/2014[2010-11]Status: DisposedITAT Mumbai06 May 2021AY 2010-11

Bench: Shri Vikas Awasthy & Shri Rajesh Kumarआअसं. 7592/मुं/2014 ("न. व.2010-11) आअसं. 865/मुं/2016 ("न. व. 2011-12) Atos India Pvt. Ltd., Godrej & Boyce Complex, Plat No 5, Pirojshanagar, Lbs Marg, Vikhroli (West), Mumbai 400 079 ...... अपीलाथ" /Appellant Pan: Aaaco 2461J बनाम Vs. Dy. Commissioner Of Income Tax-9(1)(2) Aaykar Bhavan, M.K. Road, Mumbai 400 020 ..... ""तवाद"/Respondent आअसं. 1212/मुं/2016 ("न. व. 2011-12) Dy. Commissioner Of Income Tax-14(1)(1), Room No.460, 4Th Floor, Aaykar Bhavan, M.K. Road, Mumbai 400 020 ...... अपीलाथ" /Appellant Vs. Atos India Pvt. Ltd., Godrej & Boyce Complex, Plat No 5, Pirojshanagar, Lbs Marg, Vikhroli (West), Mumbai 400 079 Pan: Aaaco 2461J ..... ""तवाद"/Respondent Assessee By : Shri Dhanesh Bafna With Shri Arpit Agarwal Revenue By : Shri Anand Mohan

For Appellant: Shri Dhanesh Bafna with Shri Arpit AgarwalFor Respondent: Shri Anand Mohan
Section 143(3)

…आयकर अपील"य अ"धकरण मुंबई पीठ “के”, मुंबई "ी "वकास अव"थी, "या"यक सद"य एवं "ी राजेश कुमार, लेखा सद"य के सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI RAJESH KUMAR, ACCOUNTANT MEMBER आअसं. 7592/मुं/2014 ("न. व.2010-11) आअसं. 865/मुं/2016 ("न. व. 2011-12) Atos India Pvt. Ltd., Godrej & Boyce Complex, Plat No 5, Pirojshanagar, LBS Marg, Vikhroli (West), Mumbai 400 079 ...... अपीलाथ" /Appellant PAN: AAACO 2461J बनाम Vs. Dy. Commissioner of Income Tax-9(1)(2) Aaykar Bhavan, M.K. Road, Mumbai 400 020 ..... ""तवाद"/Respondent आअसं. 1212/मुं/2016 ("न.…

M/S. Avaya India Pvt. Ltd., Gurgaon vs. ACIT, New Delhi

In the result, the appeal of the assessee is allowed partly for statistical purposes

ITA 1904/DEL/2015[2010-11]Status: DisposedITAT Delhi03 Dec 2018AY 2010-11

Bench: Sh. Bhavnesh Saini & Sh. O. P. Kantassessment Year: 2010-11 M/S. Avaya India Pvt. Ltd., Vs. Acit, Tower-B, First Floor, Global Circle-3(2), Room No.380-B, Business Park, Mg Road, C.R. Building, New Delhi Gurgaon Pan :Aaeca3592N (Appellant) (Respondent)

Section 92Section 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘I-1’, NEW DELHI BEFORE SH. BHAVNESH SAINI, JUDICIAL MEMBER AND SH. O. P. KANT, ACCOUNTANT MEMBER Assessment Year: 2010-11 M/s. Avaya India Pvt. Ltd., Vs. ACIT, Tower-B, First Floor, Global Circle-3(2), Room No.380-B, Business Park, MG Road, C.R. Building, New Delhi Gurgaon PAN :AAECA3592N (Appellant) (Respondent) Appellant by Dr. Shashwat Bajpai & Sh. Sharad Agarwal, Advocates Respondent by Sh. Sanjay I. Bara, CIT(DR) Date of hearing 24.09.2018 Date of pronouncement 03.12.2018 ORDER PER O.P. KANT, A.M.: This appeal by the assessee is directed against order dat…

M/S Philips Electronics India Ltd., Kolkata vs. D.C.I, .T Cir - 11, Kolkata.

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

ITA 1894/KOL/2012[2008-2009]Status: DisposedITAT Kolkata02 Feb 2018AY 2008-2009

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Shri Waseem Ahmed, Am] I.T.A No. 857/Kol/2011 Assessment Year : 2007-08 M/S Philips India Limited -Vs.- A.C.I.T., Circle-12(2), (Formerly Philips Electronics India Ltd.) Kolkata Kolkata [Pan : Aabcp 9487 A] (Respondent) (Appellant) I.T.A No. 1894/Kol/2012 Assessment Year : 2007-08 M/S Philips India Limited -Vs.- A.C.I.T., Circle-12(2), (Formerly Philips Electronics India Ltd.) Kolkata Kolkata [Pan : Aabcp 9487 A] (Respondent) (Appellant) For The Appellant : Shri Arvind Sonde, Advocate For The Respondent : Shri G.Mallikarjuna, Cit(Dr) Date Of Hearing : 10.01.2018. Date Of Pronouncement : 02.02.208. Order Per N.V.Vasudevan, Jm

For Appellant: Shri Arvind Sonde, AdvocateFor Respondent: Shri G.Mallikarjuna, CIT(DR)
Section 143(3)Section 92Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Sri N.V.Vasudevan, JM & Shri Waseem Ahmed, AM] I.T.A No. 857/Kol/2011 Assessment Year : 2007-08 M/s Philips India Limited -vs.- A.C.I.T., Circle-12(2), (formerly Philips Electronics India Ltd.) Kolkata Kolkata [PAN : AABCP 9487 A] (Respondent) (Appellant) I.T.A No. 1894/Kol/2012 Assessment Year : 2007-08 M/s Philips India Limited -vs.- A.C.I.T., Circle-12(2), (formerly Philips Electronics India Ltd.) Kolkata Kolkata [PAN : AABCP 9487 A] (Respondent) (Appellant) For the Appellant : Shri Arvind Sonde, Advocate For the Respondent : Shri…

Philips Electronis India Limited, Kolkata vs. DCIT, Circle - 11, Kolkata

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

ITA 857/KOL/2011[2007-08]Status: DisposedITAT Kolkata02 Feb 2018AY 2007-08

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Shri Waseem Ahmed, Am] I.T.A No. 857/Kol/2011 Assessment Year : 2007-08 M/S Philips India Limited -Vs.- A.C.I.T., Circle-12(2), (Formerly Philips Electronics India Ltd.) Kolkata Kolkata [Pan : Aabcp 9487 A] (Respondent) (Appellant) I.T.A No. 1894/Kol/2012 Assessment Year : 2007-08 M/S Philips India Limited -Vs.- A.C.I.T., Circle-12(2), (Formerly Philips Electronics India Ltd.) Kolkata Kolkata [Pan : Aabcp 9487 A] (Respondent) (Appellant) For The Appellant : Shri Arvind Sonde, Advocate For The Respondent : Shri G.Mallikarjuna, Cit(Dr) Date Of Hearing : 10.01.2018. Date Of Pronouncement : 02.02.208. Order Per N.V.Vasudevan, Jm

For Appellant: Shri Arvind Sonde, AdvocateFor Respondent: Shri G.Mallikarjuna, CIT(DR)
Section 143(3)Section 92Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Sri N.V.Vasudevan, JM & Shri Waseem Ahmed, AM] I.T.A No. 857/Kol/2011 Assessment Year : 2007-08 M/s Philips India Limited -vs.- A.C.I.T., Circle-12(2), (formerly Philips Electronics India Ltd.) Kolkata Kolkata [PAN : AABCP 9487 A] (Respondent) (Appellant) I.T.A No. 1894/Kol/2012 Assessment Year : 2007-08 M/s Philips India Limited -vs.- A.C.I.T., Circle-12(2), (formerly Philips Electronics India Ltd.) Kolkata Kolkata [PAN : AABCP 9487 A] (Respondent) (Appellant) For the Appellant : Shri Arvind Sonde, Advocate For the Respondent : Shri…

1. Open Solutions Software Services (P) Ltd. v. DCIT (81 Taxmann.com 177) — Cited in 5 Judgments | BharatTax