(5)) 3.12. DCIT v. Patni Computer Systems Ltd.

Bay Capital India Fund Limited, Mauritius vs. Assistance Commissioner of Income Tax, Air India, Nariman Point, Mumbai

In the result, the appeal of the assessee bearing ITA No

Bench: Shri Narendra Kumar Billaiya & Shri Anikesh Banerjee

…A) which have been reproduced by the CIT(A) in paragraph 5 of the order impugned. The Assessee had placed reliance of the decision of the Tribunal in the case of Goldman Sachs Investments (Mauritius) Ltd. (supra), DCIT vs. Patni Computers Systems Ltd.: (2008) 114 ITD 159 and Flagship Indian Investment Co. (Mauritius) Ltd. Vs. ACIT [2010] 133 TTJ 792 (Mum). The CIT(A) allowed the appeal filed by the Assessee by following the decision of the Tribunal in the case of Goldman Sachs Investments (Mauritius) Ltd. (supra), wherein the other two decisions of the Tribunal were also considered and relied upon. The relevant e…

Indium IV (Mauritius) Holdings Limited, Mumbai vs. Deputy Comm. of Income Tax (International Taxation) 2(2)(1), Mumbai

In the result, appeal filed by the assessee is allowed

Bench: Shri Amit Shukla, Hon'Ble & Shri S. Rifaur Rahman, Hon'Bleindium Iv (Mauritius) Holdings Limited V. Dcit (International Transaction)-2(2)(1) Office 201, 2Nd Floor, Sterling Tower Room No. 1722, 17Th Floor Air India Building, Nariman Point 14 Poudriere Street, Port Louis Mumbai – 400 021 Mauritius Pan: Aacci4907P (Appellant) (Respondent)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “I”, MUMBAI BEFORE SHRI AMIT SHUKLA, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER Indium IV (Mauritius) Holdings Limited v. DCIT (International transaction)-2(2)(1) Office 201, 2nd Floor, Sterling Tower Room No. 1722, 17th Floor Air India Building, Nariman Point 14 Poudriere Street, Port Louis Mumbai – 400 021 Mauritius PAN: AACCI4907P (Appellant) (Respondent) Shri Anish Thacker & Assessee Represented by : Shri Pranay Gandhi Department Represented by : Shri Pankaj Mehta Date of conclusion of Hearing : 08.09.2023 Date of Pronounce…

ACIT (It) 3(1) (1), Mumbai vs. M/S. J.P.Morgan Indian Investment Company Mauritius Ltd, Mumbai

In the result, the CO filed by the assessee is allowed and appeal filed by the revenue becomes infructuous as dismissed

Bench: Shri Amit Shukla, Jm & Shri Amarjit Singh, Am आयकरअपीलसं./ I.T.A. No. 2382/Mum/2021 (ननधधारणवर्ा / Assessment Year: 2016-17) Acit-3(1)(1), M/S J. P. Morgan India R. No. 1628, 16Th Floor, Air Investment Company India Building, Nariman Mauritius Limited, बनाम/ Point, Mumbai-400 021 C/O- Srb & Associates Llp, Vs. 14Th Floor, The Ruby 29 Senapati Bapat Marg, Dadar (W), Mumbai-400 028 स्थधयीलेखधसं./जीआइआरसं./ Pan No. Aaacf0626J (अपीलधथी/Appellant) (प्रत्यथी / Respondent) : & Cross Objection No. 41/Mum/2022 (ननधधारणवर्ा / Assessment Year: 2016-17) M/S J. P. Morgan India Acit-3(1)(1), Investment Company R. No. 1628, 16Th Floor, Air India Mauritius Limited, Building, Nariman Point, बनाम/ C/O- Srb & Associates Mumbai-400 021 Vs. Llp, 14Th Floor, The Ruby 29 Senapati Bapat Marg, Dadar (W), Mumbai-400 028 (अपीलधथी/Appellant) (प्रत्यथी / Respondent) : अपीलधथीकीओरसे/ Appellant By : Shri Milind Chavan, Ld. Dr प्रत्यथीकीओरसे/Respondent By : Shri Anish Thacker, Ld. Ar सुनवधईकीतधरीख/ : 18.05.2022 & 23.09.2022 Date Of Hearing घोर्णधकीतधरीख / : 27.09.2022 Date Of Pronouncement

…see during one year does not opt for the tax treaty, it would not be precluded from availing the benefits of the said treaty in the subsequent years. Our aforesaid view is fortified by the order of the ITAT, Pune in DCIT Vs. Patni Computer Systems Ltd. (2008) 114 ITD 159 (Pune). We thus in terms of our aforesaid observations, not being able to persuade ourselves to subscribe to the view taken by the A.O/DRP. who as noticed by us hereinabove had sought adjustment of the b/forward STCL against the exempt short term and long term capital gains earned by the assessee during the year in question, thus .set aside" the…

Goldman Sachs India Investments (Singapore) Pte Ltd, Mumbai vs. DCIT (It) 2(3)(2), Mumbai

Bench: Sri Mahavir Singh, Vp & Sri Rajesh Kumar, Am आमकय अऩीर सिं./ Ita No. 6619/Mum/2016 (ननधाायण वषा / Assessment Years 2012-13) Goldman Sachs India Investments The Dy. Commissioner Of (Singapore) Pte Limited Income Tax, (International M/S Srbc & Associates Llp, 14 T H Taxation) -2(3)(2) फनाभ/ Room No. 1702, 17 Th Floor, Floor, The Ruby 29 Senapati Bapat Marg, Dadar (West), Air India Building, Nariman Vs. Mumbai-400 028 Point, Mumbai-400 021 (अऩीराथी / Appellant) (प्रत्मथी/ Respondent) स्थामी रेखा सिं./Pan No. Aaecg1675L अऩीराथी की ओय से/ Appellant By : Shri Pj Pardiwala, Ar प्रत्मथी की ओय से/ Respondent By : Ms Shreekala Pardeshai, Dr सुनवाई की तायीख / Date Of Hearing: 26.03.2021 घोषणा की तायीख / Date Of Pronouncement: 09.04.2021

…आयकर अपीऱीय अधिकरण “I” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI श्री भहावीय ससिंह, उऩाध्मऺ एविं श्री याजेश कुभाय, रेखा सदस्म के सभऺ । BEFORE SRI MAHAVIR SINGH, VP AND SRI RAJESH KUMAR, AM आमकय अऩीर सिं./ ITA No. 6619/Mum/2016 (ननधाायण वषा / Assessment Years 2012-13) Goldman Sachs India Investments The Dy. Commissioner of (Singapore) PTE Limited Income Tax, (International M/s SRBC & Associates LLP, 14 t h Taxation) -2(3)(2) फनाभ/ Room No. 1702, 17 th Floor, Floor, The Ruby 29 Senapati Bapat Marg, Dadar (West), Air India Building, Nariman Vs. Mumbai-400 028 Point, Mumbai-400 021 (…