289 (Delhi), Systech Integrators India (P.) Ltd. v. ITO

51 Taxmann.com 75Reported decision2014#21138 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2018.

Judgments citing 289 (Delhi), Systech Integrators India (P.) Ltd. v. ITO

SIEMENS INDUSTRY SOFTWARE (INDIA) PVT. LTD.,NEW DELHI vs. DCIT, NEW DELHI

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

ITA 1307/DEL/2014[2009-10]Status: DisposedITAT Delhi14 Sept 2018AY 2009-10
For Appellant: S/Shri Ravi Sharma & Anubhav RastogiFor Respondent: Shri Sanjay I. Bara, CIT DR
Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I-1’ NEW DLEHI BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER I.T.A. No.1307/Del/2014 Assessment Year: 2009-10 M/S Siemens Industry Software (I) P. Ltd. Vs DCIT, Circle 8(1), E-20, 1st and 2nd floor, Hauz Khas, New Delhi. New Delhi. (PAN: AABCS7638E) (Appellant) (Respondent) Appellant by: S/Shri Ravi Sharma & Anubhav Rastogi Respondent by: Shri Sanjay I. Bara, CIT DR Date of Hearing: 11.09.2018 Date of Pronouncement: 14 .09.2018 ORDER PER K. NARASIMHA CHARY, JM Challenging the assessment order dated 6.1.2014 passed by the…

M/S PHILIPS ELECTRONICS INDIA LTD.,KOLKATA vs. D.C.I,.T CIR - 11,KOLKATA., 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, 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…

M/S. VIRAGE LOGIC INTERNATIONAL - INDIA BRANCH OFFICE,,NOIDA vs. JDIT, NEW DELHI

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

ITA 6918/DEL/2014[2008-09]Status: DisposedITAT Delhi13 Jul 2016AY 2008-09

Bench: Smt Diva Singh & Sh.L.P.Sahu

Section 10ASection 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘I-2’ NEW DELHI BEFORE SMT DIVA SINGH, JUDICIAL MEMBER AND SH.L.P.SAHU, ACCOUNTANT MEMBER I.T.A .No.-6918/Del/2014 (ASSESSMENT YEAR-2008-09) Virage Logic International- India vs Joint Director of Income Tax, Branch Office (Now known as Circle 2(2), Synopsys (India) Private Limited) International Taxation, A-36, Sector-64, New Delhi. Noida, Utter Pradesh-201307. PAN-AABCV8275E (Appellant) (Respondent) Shri Rohit Tiwari, CA Appellant by Respondent by Shri A.M. Govil, CIT(DR) Date of Hearing 19.04.2016 Date of pronouncement 13.07.2016 ORDER PER DIVA SINGH,…

289 (Delhi), Systech Integrators India (P.) Ltd. v. ITO (51 Taxmann.com 75) — Cited in 4 Judgments | BharatTax