3DPLM Software Solutions Ltd. v. DCIT

42 Taxmann.com 333Reported decision2014#7185 most cited
16

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2024.

Judgments citing 3DPLM Software Solutions Ltd. v. DCIT

BUNDY INDIA LTD.,,BARODA vs. THE DCIT, CIRCLE-1(1),, BARODA

In the result, the appeal preferred by the assessee is allowed in part

ITA 1764/AHD/2013[2007-08]Status: DisposedITAT Ahmedabad10 Jun 2024AY 2007-08

Bench: Shri T.R. Senthil Kumar & Shri Narendra Prasad Sinha

For Appellant: Shri Parin Shah, A.RFor Respondent: Date of Hearing
Section 143(3)Section 92CSection 92C(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER & SHRI NARENDRA PRASAD SINHA, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A. No. 1764/Ahd/2013 ("नधा"रणवष" / Assessment Years: 2007-08) Bundy India Limited Dy. Commissioner बनाम/ Plot No. 2, GIDC ofIncome Tax Vs. Industrial Estate, Circle–1(1),Baroda Markarpura, Vadodara - 390010 "थायीलेखासं./जीआइआरसं./PAN/GIR No. : AAACB3039M (Appellant) .. (Respondent) Shri S. N. Soparkar, Sr. Advocate & अपीलाथ"ओरसे/Appellant by : Shri Parin Shah, A.R. Dr. DarsiSumanRatnam, CIT. DR ""यथ"क"ओरसे/Respondentby: Date of Hearing 30/0…

MFX INFOTECH PRIVATE LIMITED,BENGALURU vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE- 4(1)(2), BANGALORE

In the result, the appeal filed by the assessee is partly allowed

ITA 251/BANG/2021[2016-17]Status: DisposedITAT Bangalore21 Oct 2022AY 2016-17

Bench: Shri N.V. Vasudevan & Ms. Padmavathy S.It(Tp)A No. 251/Bang/2021 (Assessment Year: 2016-17)

For Appellant: Shri Padamchand Kincha, CAFor Respondent: Shri Manjunath Karkihalli, CIT-DR
Section 133(6)Section 143(3)Section 144B

…IN THE INCOME TAX APPELLATE TRIBUNAL BENGALURU “B” BENCH, BENGALURU Before Shri N.V. Vasudevan, Vice President and Ms. Padmavathy S., Accountant Member IT(TP)A No. 251/Bang/2021 (Assessment Year: 2016-17) M/s. MFX Infotech Pvt. Ltd. vs DCIT, Circe - 4(1)(2) 3/3/2 Quess House, Sarjapur BMTC Building, 80 Feet Road Ambalipura Road 6th Block, Koramangala Bengaluru 560095 Bellandur Gate Bengaluru 560102 PAN – AAJCM2530P (Appellant) (Respondent) Assessee by: Shri Padamchand Kincha, CA Revenue by: Shri Manjunath Karkihalli, CIT-DR Date of hearing: 27/09/2022 Date of pronouncement: 21/10/2022 O R D E R Per: Padmavat…

ZETA INTERACTIVE SYSTEMS (INDIA) PRIVATE LIMITED,HYDERABAD vs. INCOME TAX OFFICER, WARD-17(4), HYDERABAD

Appeal of the assessee is partly allowed

ITA 1812/HYD/2017[2011-13]Status: DisposedITAT Hyderabad07 Jun 2022AY 2011-13

Bench: Shri R.K. Panda & Shri Laliet Kumarassessment Year: 2011-12

For Appellant: Sri P.V.S.S. PrasadFor Respondent: Sri T. Sunil Goutam, DR

…ITA No 1812 of 2017 Zeta Interactive Systems India P Ltd Hyderabad IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ A ‘ Bench, Hyderabad Before Shri R.K. Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member Assessment Year: 2011-12 Zeta Interactive Systems Vs. Income Tax Officer (India) Pvt. Ltd, Hyderabad Ward 17(4) PAN:AAACZ2688N Hyderabad (Appellant) (Respondent) Assessee by: Sri P.V.S.S. Prasad Revenue by: Sri T. Sunil Goutam, DR Date of hearing: 01/06/2022 Date of pronouncement: 07/06/2022 ORDER Per Laliet Kumar, J.M. This is assessee’s appeal for the A.Y 2011-12 against the order of the C…

JDA SOFTWARE INDIA PRIVATE LIMITED,BANGALORE vs. DCIT, BANGALORE

In the result, ground No.3(d) is allowed

ITA 352/BANG/2016[2011-12]Status: DisposedITAT Bangalore19 Oct 2020AY 2011-12

Bench: Shri George George K, Jm & Shri B.R.Baskaran, Am It(Tp)A No.352/Bang/2016 : Asst.Year 2011-2012 M/S.Blue Yonder India Private The Dy.Commissioner Of Limited, (Formerly Jda Software Income-Tax, Circle 4(1)(1) Vs. India Private Limited) Bangalore. Tower A, Mantri Commercio, Next To Sakra World Hospital, Outer Ring Road, Bellandur Bangalore – 560 103. Pan : Aaecm1111H. (Appellant) (Respondent) Appellant By : Smt.Tanmayee Rajkumar, Advocate Respondent By : Sri.Rajesh Kumar, Jha, Cit-Dr Date Of Date Of Hearing : 15.10.2020 Pronouncement : 19.10.2020 O R D E R Per George George K, Jm : This Appeal At The Instance Of The Assessee Is Directed Against Assessment Order Dated 31.12.2015 Passed U/S 143(3) R.W.S. 144C(1) Of The I.T.Act, Pursuant To The Dispute Resolution Panel (Drp)’S Direction Dated 24.11.2015. The Relevant Assessment Year Is 2011-2012. 2. The Issues Involved In This Appeal Are As Follow:-

For Appellant: Smt.Tanmayee Rajkumar, AdvocateFor Respondent: Sri.Rajesh Kumar, Jha, CIT-DR
Section 143(3)Section 234DSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “B”, BANGALORE Before Shri George George K, JM & Shri B.R.Baskaran, AM IT(TP)A No.352/Bang/2016 : Asst.Year 2011-2012 M/s.Blue Yonder India Private The Dy.Commissioner of Limited, (Formerly JDA Software Income-tax, Circle 4(1)(1) Vs. India Private Limited) Bangalore. Tower A, Mantri Commercio, Next to Sakra World Hospital, Outer Ring Road, Bellandur Bangalore – 560 103. PAN : AAECM1111H. (Appellant) (Respondent) Appellant by : Smt.Tanmayee Rajkumar, Advocate Respondent by : Sri.Rajesh Kumar, Jha, CIT-DR Date of Date of Hearing : 15.10.2020 Pronouncement : 19.…

DCIT 8(3), MUMBAI vs. SMARTSTREAM TECHNOLGIES INDIA P.LTD, MUMBAI

In the result, the appeal of assessee is partly allowed in the terms aforesaid

ITA 669/MUM/2014[2009-10]Status: DisposedITAT Mumbai31 Jan 2020AY 2009-10

Bench: Shri Vikas Awasthy & Shri N.K. Pradhan: A.Y : 2009-10

For Appellant: Shri Milin D. Thakore &For Respondent: Shri Uodal Raj Singh &
Section 143(3)Section 144C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI N.K. PRADHAN, ACCOUNTANT MEMBER : A.Y : 2009-10 DCIT-8(3), Vs. M/s. SmartStream Mumbai (Appellant) Technologies India Pvt. Ltd. B-13, 2nd floor, Plot No. B-13, New Link Road, Andheri (W), Mumbai 400 020. (Respondent) : A.Y : 2009-10 M/s. SmartStream Technologies Vs. DCIT-8(3), India Pvt. Ltd. Mumbai (Respondent) B-13, 2nd floor, Plot No. B-13, New Link Road, Andheri (W), Mumbai 400 020. (Appellant) CO NO. 40/MUM/2014 : A.Y : 2009-10 (in ITA NO. 669/MUM/2014) M/s. SmartStream Technologies Vs. DCIT-8…

SMART STREAM TECHNOLOGIES INDIA P.LTD,MUMBAI vs. DCIT CIR 8(3), MUMBAI

In the result, the appeal of assessee is partly allowed in the terms aforesaid

ITA 1098/MUM/2014[2009-10]Status: DisposedITAT Mumbai31 Jan 2020AY 2009-10

Bench: Shri Vikas Awasthy & Shri N.K. Pradhan: A.Y : 2009-10

For Appellant: Shri Milin D. Thakore &For Respondent: Shri Uodal Raj Singh &
Section 143(3)Section 144C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI N.K. PRADHAN, ACCOUNTANT MEMBER : A.Y : 2009-10 DCIT-8(3), Vs. M/s. SmartStream Mumbai (Appellant) Technologies India Pvt. Ltd. B-13, 2nd floor, Plot No. B-13, New Link Road, Andheri (W), Mumbai 400 020. (Respondent) : A.Y : 2009-10 M/s. SmartStream Technologies Vs. DCIT-8(3), India Pvt. Ltd. Mumbai (Respondent) B-13, 2nd floor, Plot No. B-13, New Link Road, Andheri (W), Mumbai 400 020. (Appellant) CO NO. 40/MUM/2014 : A.Y : 2009-10 (in ITA NO. 669/MUM/2014) M/s. SmartStream Technologies Vs. DCIT-8…

TYCO VALVES & CONTROLS (INDIA) PVT. LTD.,BARODA vs. THE DY.CIT, BARODA CIR- 4,, BARODA

In the result, Assessee’s appeal is partly allowed for statistical purpose

ITA 2993/AHD/2011[2007-08-]Status: DisposedITAT Ahmedabad22 Jan 2020

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri S.N. Soparkar, Sr.AdvFor Respondent: Shri Mahesh Shah, CIT-DR
Section 10BSection 144C(5)Section 920(2)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And Ms. MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./ITA No.2993/Ahd/2011 ("नधा"रण वष"/Assessment Year : 2007-08) M/s. Tyco Valves & The DCIT बनाम/ Controls (I) P.Ltd. Circle-4 Vs. 302-A, Ivory Terrace Baroda RC Dutt Road Alkapuri,Baroda-390 007 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACK 8809 L .. (अपीलाथ"/Appellant) (""यथ" / Respondent) अपीलाथ" ओर से/ Appellant by : Shri S.N. Soparkar, Sr.Adv. Ms.Urvashi Shodhan & Shri Parin Shah, ARs ""यथ" क" ओर से/R…

THE PR. COMMISSIONER OF INCOME TAX vs. M/S. CENTURY LINK TECHNOLOGIES INDIA PVT. LTD.,

ITA/1059/2017HC Karnataka28 Aug 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 10ASection 260

…1/10 IN THE HIGH COURT OF KARNATAKA, BENGALURU DATED THIS THE 28TH DAY OF AUGUST 2018 PRESENT THE HON’BLE DR.JUSTICE VINEET KOTHARI AND THE HON’BLE MRS.JUSTICE S.SUJATHA I.T.A. No.1059/2017 BETWEEN : 1. THE PR. COMMISSIONER OF INCOME TAX, 5TH FLOOR, BMTC BUILDING 80 FEET ROAD, KORMANGALA BENGALURU – 560 095 2. THE DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-12(2), PRESENT ADDRESS CIRCLE 2(1)(1), 2ND FLOOR, BMTC BUILDING, 80 FEET ROAD, KORMANGALA BENGALURU – 560 095 ... APPELLANTS (BY SRI. ARAVIND K V & SRI. DILIP, ADVS.) AND: M/S. CENTURY LINK TECHNOLOG…

THE PR. COMMISSIONER OF INCOME TAX vs. M/S. CENTURY LINK TECHNOLOGIES INDIA PVT. LTD.,

ITA/1058/2017HC Karnataka05 Jul 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 10ASection 260

…1/11 IN THE HIGH COURT OF KARNATAKA, BENGALURU DATED THIS THE 5TH DAY OF JULY 2018 PRESENT THE HON’BLE DR.JUSTICE VINEET KOTHARI AND THE HON’BLE MRS.JUSTICE S.SUJATHA I.T.A. No.1058/2017 BETWEEN: 1. THE PR. COMMISSIONER OF INCOME-TAX CIT (A), 5TH FLOOR, BMTC BUILDING 80 FEET ROAD, KORMANGALA BENGALURU – 560 095 2. THE DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 12 (2, PRESENT ADDRESS CIRCLE 2 (1) (1), 2ND FLOOR, BMTC BUILDING 80 FEET ROAD, KORMANGALA BENGALURU – 560 095 ... APPELLANTS (BY SRI. ARAVIND K. V., ADV.) AND M/S. CENTURY LINK TECHNOLOGIES INDIA…

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…

ITO 10(3)(4), MUMBAI vs. KEYSTONE SOLUTION P. LTD, MUMBAI

In the result, appeal stands partly allowed for statistical purpose

ITA 4508/MUM/2011[2005-06]Status: DisposedITAT Mumbai19 Oct 2016AY 2005-06

Bench: Shri Saktijit Dey & Shri Ramit Kochar

For Appellant: Shri M. MuzaliFor Respondent: Shri N.K. Chand
Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER ITA no.4508/Mum./2011 (Assessment Year : 2005–06) Income Tax Officer Ward–10(3)(4) Aayakar Bhawan ……………. Appellant 101, M.K. Road, Mumbai v/s M/s. Keystone Solution P. Ltd. Block no.48, DEF Godrej Industries Complex Pirojshshnagar Gate no.4 ……………. Respondent Eastern Express Highway Vikhroli (E), Mumbai 400 079 PAN – AACCS7667Q Revenue by : Shri N.K. Chand Assessee by : Shri M. Muzali Date of Hearing – 21.07.2016 Date of Order – 19.10.2016 O R D E R PER SAKTIJIT DEY, J.M.…

M/S ARIBA TECHNOLOGIES INDIA PVT. LTD.,,BANGALORE vs. ITO, BANGALORE

In the result, both the appeals of revenue and assessee are partly allowed

ITA 441/BANG/2012[2007-08]Status: DisposedITAT Bangalore02 Feb 2016AY 2007-08

Bench: Shri Vijaypal Rao & Shri Inturi Rama Raoi.T. (T.P) A. No.441/Bang/2012 (Assessment Year : 2007-08) M/S. Ariba Technologies India Pvt. Ltd., Rmz Icon, No.51, Palace Road, Bangalore-560 052 …. Appellant. Vs. Income Tax Officer, Ward 11(1), Bangalore. ….. Respondent. I.T. (T.P) A. No.442/Bang/2012 (Assessment Year : 2007-08) (By Revenue)

For Appellant: Shri P.K. Prasad, C.AFor Respondent: Shri P.K. Srihari, Addl.CIT (D.R)
Section 133(6)Section 234B

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH ‘ A ’ BEFORE SHRI VIJAYPAL RAO, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER I.T. (T.P) A. No.441/Bang/2012 (Assessment Year : 2007-08) M/s. Ariba Technologies India Pvt. Ltd., RMZ Icon, No.51, Palace Road, Bangalore-560 052 …. Appellant. Vs. Income Tax Officer, Ward 11(1), Bangalore. ….. Respondent. I.T. (T.P) A. No.442/Bang/2012 (Assessment Year : 2007-08) (By Revenue) Assessee By : Shri P.K. Prasad, C.A. Revenue By : Shri P.K. Srihari, Addl.CIT (D.R) Date of Hearing : 3.12.2015. Date of Pronouncement : 02.02.2016. O R D E R Per Shri Vijaypal…

DCIT vs. M/S NOVELL SOFTWARE DEVELOPMENT (INDIA) PVT. LTD.,, BANGALORE

In the result the appeal by the Assessee is partly allowed while the appeal by the Revenue is dismissed

ITA 1223/BANG/2013[2008-09]Status: DisposedITAT Bangalore30 Sept 2015AY 2008-09

Bench: Shri N.V. Vasudevan & Shri Abraham P. George

For Appellant: Shri T. Suryanarayana, AdvocateFor Respondent: Shri G.R. Reddy, CIT-I(DR)
Section 92Section 92CSection 92E

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, JUDICIAL MEMBER AND SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER IT(TP)A No.1223/Bang/2013 Assessment year : 2008-09 The Deputy Commissioner Vs. M/s. Novell Software of Income Tax, Development (India) Pvt. Ltd., Circle 12(2), “Laurel”, Block-D, Bangalore. 65/2, Bagmane Tech Park, C V Raman Nagar, Byrasandra Post, Bangalore – 560 093. PAN : AAACN 6992K APPELLANT RESPONDENT IT(TP)A Nos.1106/Bang/2013 Assessment year : 2008-09 M/s. Novell Software Vs. The Deputy Commissioner of Development (India) Pvt. Ltd., Income Tax, Bangalore…

NOVELL SOFTWARE DEVELOPMENT (INDIA) PRIVATE LIMITED,BANGALORE vs. DCIT, BANGALORE

In the result the appeal by the Assessee is partly allowed while the appeal by the Revenue is dismissed

ITA 1106/BANG/2013[2008-09]Status: DisposedITAT Bangalore30 Sept 2015AY 2008-09

Bench: Shri N.V. Vasudevan & Shri Abraham P. George

For Appellant: Shri T. Suryanarayana, AdvocateFor Respondent: Shri G.R. Reddy, CIT-I(DR)
Section 92Section 92CSection 92E

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, JUDICIAL MEMBER AND SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER IT(TP)A No.1223/Bang/2013 Assessment year : 2008-09 The Deputy Commissioner Vs. M/s. Novell Software of Income Tax, Development (India) Pvt. Ltd., Circle 12(2), “Laurel”, Block-D, Bangalore. 65/2, Bagmane Tech Park, C V Raman Nagar, Byrasandra Post, Bangalore – 560 093. PAN : AAACN 6992K APPELLANT RESPONDENT IT(TP)A Nos.1106/Bang/2013 Assessment year : 2008-09 M/s. Novell Software Vs. The Deputy Commissioner of Development (India) Pvt. Ltd., Income Tax, Bangalore…

SONUS NETWORKS INDIA PRIVATE LIMITED,BANGALORE vs. ACIT, BANGALORE

In the result, the appeal by the Assessee is partly allowed

ITA 1567/BANG/2012[2008-09]Status: DisposedITAT Bangalore14 May 2015AY 2008-09

Bench: Shri N.V. Vasudevan & Shri Jason P. Boaz

For Appellant: Shri K.R. Vasudevan, AdvocateFor Respondent: Shri Farahat Hussain Qureshi, CIT-II(DR)
Section 143(3)Section 92Section 92CSection 92E

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, JUDICIAL MEMBER AND SHRI JASON P. BOAZ , ACCOUNTANT MEMBER IT(TP)A No.1567/Bang/2012 Assessment year : 2008-09 M/s. Sonus Networks India Vs. The Assistant Commissioner of Private Limited, Income Tax, Crescent-IV, 12th Floor, Prestige Circle 12(3), Shantiniketan – Business Bangalore. Precinct, Whitefield Road, Bangalore – 560 048. PAN : AALCS5706P APPELLANT RESPONDENT Appellant by : Shri K.R. Vasudevan, Advocate Respondent by : Shri Farahat Hussain Qureshi, CIT-II(DR) Date of hearing : 23.04.2015 Date of Pronouncement : 1…