51 SOT 34, Software & System (P.) Ltd. v. DCIT/ACIT

Bharat Bijlee Ltd, Mumbai vs. Asst DIT (It) 3(2), Mumbai

Bench: S/Shri Rajendra, A.M. & Sandeep Gosain,J.M. आयकर अपील सं आयकर अपील सं././././Ita No. 5326-5329/Mum/2014, आयकर अपील सं आयकर अपील सं िनधा" िनधा"रण वष" िनधा" िनधा" रण वष" रण वष" /Assessment Year: Not Applicable रण वष" Bharat Bijlee Ltd. Asstt. Director Income Tax-(Intl. 6Th Floor Eectric Mansion, Taxation)-3(2) Appasaheb Marathe Marg, Prabhadevi Vs. 1St Floor, Room No.132, Scindia House Mumbai-400 025. N.M. Marg, Ballard Pier Mumbai-400 038. Pan: Aaacb 2900 K (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By: Shri Rajguru M.V. Assessee By: S/Shri Ronak Doshi/Hardik Nirmal सुनवाई क" तारीख / Date Of Hearing: 20/09/2017 घोषणा क" तारीख / Date Of Pronouncement: 03.11.2017 आयकर आयकर अिधिनयम आयकर आयकर अिधिनयम अिधिनयम,1961 क" अिधिनयम क" क" धारा क" धारा धारा 254(1)के अ"तग"त आदेश धारा के अ"तग"त आदेश के अ"तग"त आदेश के अ"तग"त आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा सद"य लेखा सद"य,राजे"" के अनुसार लेखा सद"य लेखा सद"य राजे"" के अनुसार राजे"" के अनुसार /Per Rajendra,Am: राजे"" के अनुसार Challenging The Orders,Dated 21/2/2014 Of The Cit(A)-10,Mumbai,The Assessee Has Filed The Above Mentioned Appeals.As The Issue Involved In These Appeals Is Identical,So, We Are Adjudi -Cating Them Together.Assessee, A Public Limited Company, Is Engaged In Manufacturing Of Electric Motors,Transformers, Gearless Machines For Elevators & Marketing Of Drives & Maintenance Products.

…(68 taxman.com) (ix) Reliance Industries Ltd. (69 taxman.com 311) (x) Ericsson A.B. (16 taxman.com 371) (xi) Solid Works Corporation (51 20T 34) (xii) Financial Software & System (P.) Ltd. (47 taxman.com 140) (xiii) Antwerp Diamond Bank NV Engineering Centre (65 SOT 23) (xiv) Aspect Software Inc. (61 taxman.com 36) 3 5326-29/M/14- (xv) TII Team Telecom International (P.) Ltd. (12 ITR (T) 688 and stated that consideration received by the assessee from supply of software was not in the nature of royalty,that amendment of the Act could not be read into the Act,that the decision of the High Court in the case of Sie…

Allcatel Us International Marketing Inc. ( Now Known As Alcatel Lucent Usa Inc.), Mumbai vs. DDIT (It) 1(1), Mumbai

The appeal of the AO stands dismissed

…(68 taxman.com) (ix) Reliance Industries Ltd. (69 taxman.com 311) (x) Ericsson A.B. (16 taxman.com 371) (xi) Solid Works Corporation (51 20T 34) (xii) Financial Software & System (P.) Ltd. (47 taxman.com 140) (xiii) Antwerp Diamond Bank NV Engineering Centre (65 SOT 23) (xiv) Aspect Software Inc. (61 taxman.com 36) (xv) TII Team Telecom International (P.) Ltd. (12 ITR (T) 688 and stated that consideration received by the assessee from supply of software was not in the nature of royalty,that amendment of the Act could not be read into the Act,that the decision of the High Court in the case of Siemens did not hold…

M/S. I 2 Technologies (Netherland) B.V., Mumbai vs. ADIT RG. - 3(1), Mumbai

In the result, appeal filed by assessee for AYs 2002-03, 2004-05 are allowed and the appeal filed by Revenue against deletion of penalty levied u/s 271(1)(c) is dismissed

Bench: Shri Jason P. Boaz & Shri Pawan Singh

…016] 68 taxman.com 97, Reliance Industries Ltd. [2016] 69 taxman.com 311, [2011] 16 taxman.com 371, Solid Works Corporation [2012] 51 SOT 34, Software & System (P.) Ltd. v/s DCIT/ACIT [2014] 47 taxman.com 140, Antwerp Diamond Bank NV Engineering Centre [2014] 65 SOT 23, Inc. v/s. ADIT [2015] 61 taxman.com 36, Team Telecom International (P.) Ltd. [2011] 12 ITR (T) 688 and ADIT(IT) v/s. Colgate Palmolive Marketing SDN BHD [ITA Nos. 2129-2130/8311/Mum/04/; ITA No. 2639/5794/5423/Mum/2006, ITA No. 5920/Mum/2007]. On the other hand the learned DR for the Revenue supported the order of authority below. The learned DR f…