(2) Moody’s Analytics Knowledge Services India Pvt. Ltd. v. ITO(TDS), 113

110 Taxmann 378Reported decision#13283 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2021 to 2021.

Judgments citing (2) Moody’s Analytics Knowledge Services India Pvt. Ltd. v. ITO(TDS), 113

MUNICIAPL CORPORATION OF GREATER MUMBAI,MUMBAI vs. DCIT (TDS) 1(3), MUMBAI

In the result, impugned order is set aside and the appeal of assessee is allowed

ITA 1031/MUM/2019[2012-13]Status: DisposedITAT Mumbai06 May 2021AY 2012-13

Bench: Shri Vikas Awasthy & Shri Rajesh Kumarआअसं.1024 से 1031/मुं/2019 ("न. व. 2011-12 & 2012-13)

For Appellant: Shri Rushabh MehtaFor Respondent: Shri Vijay Jaiswal /
Section 154Section 194CSection 2Section 200ASection 201

…आयकर अपील"य अ"धकरण मुंबई पीठ “डी”, मुंबई "ी "वकास अव"थी, "या"यक सद"य एवं "ी राजेश कुमार, लेखा सद"य के सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI RAJESH KUMAR, ACCOUNTANT MEMBER आअसं.1024 से 1031/मुं/2019 ("न. व. 2011-12 & 2012-13) ITA NO. 1024 TO 1031/MUM/2019 (A.Y.2011-12 & 2012-13) M/s. Municipal Corporation of Greater Mumbai, Room No.300, 3rd Floor, Mahapalika Annexe Bldg, Mahapalika Marg, CST Fort, Mumbai 400 001. PAN: AAALM 0042L ...... अपीलाथ" /Appellant बनाम Vs. The Deputy Commissioner of Income Tax (TDS)-1(3), Mumbai 400 002 ....…

MUNICIAPL CORPORATION OF GREATER MUMBAI,MUMBAI vs. DCIT (TDS) 1(3), MUMBAI

In the result, impugned order is set aside and the appeal of assessee is allowed

ITA 1030/MUM/2019[2012-13]Status: DisposedITAT Mumbai06 May 2021AY 2012-13

Bench: Shri Vikas Awasthy & Shri Rajesh Kumarआअसं.1024 से 1031/मुं/2019 ("न. व. 2011-12 & 2012-13)

For Appellant: Shri Rushabh MehtaFor Respondent: Shri Vijay Jaiswal /
Section 154Section 194CSection 2Section 200ASection 201

…आयकर अपील"य अ"धकरण मुंबई पीठ “डी”, मुंबई "ी "वकास अव"थी, "या"यक सद"य एवं "ी राजेश कुमार, लेखा सद"य के सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI RAJESH KUMAR, ACCOUNTANT MEMBER आअसं.1024 से 1031/मुं/2019 ("न. व. 2011-12 & 2012-13) ITA NO. 1024 TO 1031/MUM/2019 (A.Y.2011-12 & 2012-13) M/s. Municipal Corporation of Greater Mumbai, Room No.300, 3rd Floor, Mahapalika Annexe Bldg, Mahapalika Marg, CST Fort, Mumbai 400 001. PAN: AAALM 0042L ...... अपीलाथ" /Appellant बनाम Vs. The Deputy Commissioner of Income Tax (TDS)-1(3), Mumbai 400 002 ....…

MUNICIAPL CORPORATION OF GREATER MUMBAI,MUMBAI vs. DCIT (TDS) 1(3), MUMBAI

In the result, impugned order is set aside and the appeal of assessee is allowed

ITA 1028/MUM/2019[2012-13]Status: DisposedITAT Mumbai06 May 2021AY 2012-13

Bench: Shri Vikas Awasthy & Shri Rajesh Kumarआअसं.1024 से 1031/मुं/2019 ("न. व. 2011-12 & 2012-13)

For Appellant: Shri Rushabh MehtaFor Respondent: Shri Vijay Jaiswal
Section 154Section 194CSection 2Section 200ASection 201

…आयकर अपील"य अ"धकरण मुंबई पीठ “डी”, मुंबई "ी "वकास अव"थी, "या"यक सद"य एवं "ी राजेश कुमार, लेखा सद"य के सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI RAJESH KUMAR, ACCOUNTANT MEMBER आअसं.1024 से 1031/मुं/2019 ("न. व. 2011-12 & 2012-13) ITA NO. 1024 TO 1031/MUM/2019 (A.Y.2011-12 & 2012-13) M/s. Municipal Corporation of Greater Mumbai, Room No.300, 3rd Floor, Mahapalika Annexe Bldg, Mahapalika Marg, CST Fort, Mumbai 400 001. PAN: AAALM 0042L ...... अपीलाथ" /Appellant बनाम Vs. The Deputy Commissioner of Income Tax (TDS)-1(3), Mumbai 400 002 ....…

M/S MUNICIPAL CORPORATION OF GREATER MUMBAI,MUMBAI vs. DCIT-1(3), MUMBAI

In the result, impugned order is set aside and the appeal of assessee is allowed

ITA 1027/MUM/2019[2012-13]Status: DisposedITAT Mumbai06 May 2021AY 2012-13

Bench: Shri Vikas Awasthy & Shri Rajesh Kumarआअसं.1024 से 1031/मुं/2019 ("न. व. 2011-12 & 2012-13)

For Appellant: Shri Rushabh MehtaFor Respondent: Shri Vijay Jaiswal
Section 154Section 194CSection 2Section 200ASection 201

…आयकर अपील"य अ"धकरण मुंबई पीठ “डी”, मुंबई "ी "वकास अव"थी, "या"यक सद"य एवं "ी राजेश कुमार, लेखा सद"य के सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI RAJESH KUMAR, ACCOUNTANT MEMBER आअसं.1024 से 1031/मुं/2019 ("न. व. 2011-12 & 2012-13) ITA NO. 1024 TO 1031/MUM/2019 (A.Y.2011-12 & 2012-13) M/s. Municipal Corporation of Greater Mumbai, Room No.300, 3rd Floor, Mahapalika Annexe Bldg, Mahapalika Marg, CST Fort, Mumbai 400 001. PAN: AAALM 0042L ...... अपीलाथ" /Appellant बनाम Vs. The Deputy Commissioner of Income Tax (TDS)-1(3), Mumbai 400 002 ....…

M/S MUNICIPAL CORPORATION OF GREATER MUMBAI,MUMBAI vs. DCIT-1(3), MUMBAI

In the result, impugned order is set aside and the appeal of assessee is allowed

ITA 1026/MUM/2019[2012-13]Status: DisposedITAT Mumbai06 May 2021AY 2012-13

Bench: Shri Vikas Awasthy & Shri Rajesh Kumarआअसं.1024 से 1031/मुं/2019 ("न. व. 2011-12 & 2012-13)

For Appellant: Shri Rushabh MehtaFor Respondent: Shri Vijay Jaiswal
Section 154Section 194CSection 2Section 200ASection 201

…आयकर अपील"य अ"धकरण मुंबई पीठ “डी”, मुंबई "ी "वकास अव"थी, "या"यक सद"य एवं "ी राजेश कुमार, लेखा सद"य के सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI RAJESH KUMAR, ACCOUNTANT MEMBER आअसं.1024 से 1031/मुं/2019 ("न. व. 2011-12 & 2012-13) ITA NO. 1024 TO 1031/MUM/2019 (A.Y.2011-12 & 2012-13) M/s. Municipal Corporation of Greater Mumbai, Room No.300, 3rd Floor, Mahapalika Annexe Bldg, Mahapalika Marg, CST Fort, Mumbai 400 001. PAN: AAALM 0042L ...... अपीलाथ" /Appellant बनाम Vs. The Deputy Commissioner of Income Tax (TDS)-1(3), Mumbai 400 002 ....…

M/S MUNICIPAL CORPORATION OF GREATER MUMBAI,MUMBAI vs. DCIT-1(3), MUMBAI

In the result, impugned order is set aside and the appeal of assessee is allowed

ITA 1025/MUM/2019[2012-13]Status: DisposedITAT Mumbai06 May 2021AY 2012-13

Bench: Shri Vikas Awasthy & Shri Rajesh Kumarआअसं.1024 से 1031/मुं/2019 ("न. व. 2011-12 & 2012-13)

For Appellant: Shri Rushabh MehtaFor Respondent: Shri Vijay Jaiswal /
Section 154Section 194CSection 2Section 200ASection 201

…आयकर अपील"य अ"धकरण मुंबई पीठ “डी”, मुंबई "ी "वकास अव"थी, "या"यक सद"य एवं "ी राजेश कुमार, लेखा सद"य के सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI RAJESH KUMAR, ACCOUNTANT MEMBER आअसं.1024 से 1031/मुं/2019 ("न. व. 2011-12 & 2012-13) ITA NO. 1024 TO 1031/MUM/2019 (A.Y.2011-12 & 2012-13) M/s. Municipal Corporation of Greater Mumbai, Room No.300, 3rd Floor, Mahapalika Annexe Bldg, Mahapalika Marg, CST Fort, Mumbai 400 001. PAN: AAALM 0042L ...... अपीलाथ" /Appellant बनाम Vs. The Deputy Commissioner of Income Tax (TDS)-1(3), Mumbai 400 002 ....…

M/S MUNICIPAL CORPORATION OF GREATER MUMBAI,MUMBAI vs. DCIT-3(1), MUMBAI

In the result, impugned order is set aside and the appeal of assessee is allowed

ITA 1024/MUM/2019[2012-13]Status: DisposedITAT Mumbai06 May 2021AY 2012-13

Bench: Shri Vikas Awasthy & Shri Rajesh Kumarआअसं.1024 से 1031/मुं/2019 ("न. व. 2011-12 & 2012-13)

For Appellant: Shri Rushabh MehtaFor Respondent: Shri Vijay Jaiswal /
Section 154Section 194CSection 2Section 200ASection 201

…आयकर अपील"य अ"धकरण मुंबई पीठ “डी”, मुंबई "ी "वकास अव"थी, "या"यक सद"य एवं "ी राजेश कुमार, लेखा सद"य के सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI RAJESH KUMAR, ACCOUNTANT MEMBER आअसं.1024 से 1031/मुं/2019 ("न. व. 2011-12 & 2012-13) ITA NO. 1024 TO 1031/MUM/2019 (A.Y.2011-12 & 2012-13) M/s. Municipal Corporation of Greater Mumbai, Room No.300, 3rd Floor, Mahapalika Annexe Bldg, Mahapalika Marg, CST Fort, Mumbai 400 001. PAN: AAALM 0042L ...... अपीलाथ" /Appellant बनाम Vs. The Deputy Commissioner of Income Tax (TDS)-1(3), Mumbai 400 002 ....…

(2) Moody’s Analytics Knowledge Services India Pvt. Ltd. v. ITO(TDS), 113 (110 Taxmann 378) — Cited in 7 Judgments | BharatTax