ACIT v. A Asia

124 Taxmann.com 1Reported decision2021#3196 most cited

What is ACIT v. A Asia authority for?

A dependent agent permanent establishment (DAPE) is considered tax neutral, meaning its existence does not inherently lead to taxability for the assessee.

37

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2021 to 2026.

Also referred to as

ADIT vs ACR Today Ltd · ACIT v. A Asia · 124 Taxmann.com 1 · dependent agency permanent establishment · DAPE · tax neutral · permanent establishment

Sections most often in play

Section 143(3)Section 144C(13)Section 144C(5)Section 234ASection 234BSection 10Section 147Section 153

Issues it is cited on

installation peuse of equipmentdependent agent peagency peservice pesection 44dfunctional analysisfar analysisinterest on refundcopyrighted articlesection 115atransactional net margin method

Judgments citing ACIT v. A Asia

THE UK TRADE DESK LTD,MUMBAI vs. ACIT (INT.TAX)-4(3)(1), MUMBAI

In the result, various sub grounds of ground no

ITA 2038/MUM/2025[2022-23]Status: DisposedITAT Mumbai07 Jan 2026AY 2022-23

Bench: Shri Pawan Singh & Shri Girish Agrawal(Physical Hearing) The Uk Trade Desk Ltd. Acit (International Taxation-4(3)(1), 10Th Floor, 1 Bartholomew Close, Vs Mumbai, 6Th Floor, Kautilya Bhavan, Bkc, London, United Kingdom. [Pan No. Aahct6320Q] Bandra East, Mumbai – 400051. Appellant / Assessee Respondent / Revenue

Section 143(3)Section 144C(13)Section 144C(5)Section 153Section 254(1)Section 9(1)(i)

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER & SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER (Physical hearing) The UK Trade Desk Ltd. ACIT (International Taxation-4(3)(1), 10th Floor, 1 Bartholomew Close, Vs Mumbai, 6th Floor, Kautilya Bhavan, BKC, London, United Kingdom. [PAN No. AAHCT6320Q] Bandra East, Mumbai – 400051. Appellant / Assessee Respondent / Revenue Assessee by Shri Sriram Seshadri & Ms. Amulya K. Revenue by Shri Krishna Kumar, Sr. DR Date of institution of appeal 26.03.2025 Date of hearing 16.10.2025 Date of pronouncement 07.01.2026 Order under sectio…

MICRO FOCUS SOFTWARE INC.,USA vs. THE DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE 3(2)(2), INTERNATIONAL TAXATION, MUMBAI, MUMBAI

In the result, the appeal is allowed

ITA 4768/MUM/2023[2021-22]Status: DisposedITAT Mumbai06 Sept 2024AY 2021-22

Bench: Ms. Kavitha Rajagopal & Smt. Renu Jauhrimicro Focus Software Inc. V/S. Dcit,(International Tax) बनाम (Formerly Known As Novell Circle 3(2)(2), Inc.) 16Th Floor, Air India Laurel, Block D, 65/2, Building, Nariman Point, Bagmane Tech Park, C. V. Mumbai-400021 Raman Nagar, Byrasandra, Bangalore, Karnataka, India- 560093 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aabcn5034F Appellant/अपीलार्थी .. Respondent/प्रतिवादी

For Appellant: Shri Ketan VedFor Respondent: Shri Anil Sant
Section 143(3)Section 144C(5)Section 234ASection 270A

…IN THE INCOME-TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE MS. KAVITHA RAJAGOPAL JUDICIAL MEMBER & SMT. RENU JAUHRI, ACCOUNTANT MEMBER Micro Focus Software Inc. v/s. DCIT,(International Tax) बनाम (formerly known as Novell Circle 3(2)(2), Inc.) 16th Floor, Air India Laurel, block D, 65/2, Building, Nariman Point, Bagmane Tech Park, C. V. Mumbai-400021 Raman Nagar, Byrasandra, Bangalore, Karnataka, India- 560093 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AABCN5034F Appellant/अपीलार्थी .. Respondent/प्रतिवादी Appellant by : Shri Ketan Ved Respondent by : Shri Anil Sant Date of Hearing 11.06.2024 Date of Pronouncem…

THE DY. DIT (IT) 1(2), MUMBAI vs. ATL MEDIA LIMITED (AS A SUCCESSOR TO EXPAND FAST HOLDINGS LTD.), MUMBAI

In the result, appeal of Revenue is dismissed

ITA 3880/MUM/2007[2003-2004]Status: DisposedITAT Mumbai02 Jan 2024AY 2003-2004
For Appellant: Shri Niraj Sheth, Advocate with Shri Jai BhansaliFor Respondent: Shri Anil Sant
Section 9(1)(i)

…आयकर अपीलीय अधिकरण मुंबई पीठ“आई”, मुंबई श्री विकास अवस्थी, न्यायिक सदस्य एवं श्री गगन गोयल, लेखाकार सदस्य के समक्ष IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “I”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI GAGAN GOYAL, ACCOUNTANT MEMBER आ.अ.सं.4479/मुं/2006 (नि. व.2002-03) ITA NO.4479/MUM/2006 (Α.Υ. 2002-03) आ.अ.सं.3149/मुं/2007 (नि. व.2003-04) ITA NO.3149/MUM/2007 (Α.Υ. 2003-04) M/s. ATL Media Limited (As successor to Expand Fast Holdings Ltd.), 2nd Floor, Ebene House, Cyber City, Ebene, Mauritius. PAN: AAGCA-5649-G. ....... अपीलार्थी / Appellant बनाम Vs. Dy.Director of Income Tax (IT)/ DCIT…

ATL MEDIA LIMITED (AS A SUCCESSOR TO EXPAND FAST HOLDINGS LTD.),MUMBAI vs. THE ITO (IT) 3(1), MUMBAI

ITA 3149/MUM/2007[2003-2004]Status: DisposedITAT Mumbai02 Jan 2024AY 2003-2004

Bench: Shri Vikas Awasthy & Shri Gagan Goyalआ.अ.सं.4479/मुं/2006 (नि. व.2002-03)

For Appellant: Shri Niraj Sheth, Advocate withFor Respondent: Shri Anil Sant
Section 9(1)(i)

…आयकर अपीलीय अधिकरण मुंबई पीठ“आई”, मुंबई श्री विकास अवस्थी, न्यायिक सदस्य एवं श्री गगन गोयल, लेखाकार सदस्य के समक्ष IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “I”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI GAGAN GOYAL, ACCOUNTANT MEMBER आ.अ.सं.4479/मुं/2006 (नि. व.2002-03) ITA NO.4479/MUM/2006 (Α.Υ. 2002-03) आ.अ.सं.3149/मुं/2007 (नि. व.2003-04) ITA NO.3149/MUM/2007 (Α.Υ. 2003-04) M/s. ATL Media Limited (As successor to Expand Fast Holdings Ltd.), 2nd Floor, Ebene House, Cyber City, Ebene, Mauritius. PAN: AAGCA-5649-G. बनाम Vs. Dy.Director of Income Tax (IT)/ DCIT(IT)-1(1)(2), Mumbai Room No.5…

ADIT (I.T) - 1(2), MUMBAI vs. ATL MEDIA LIMITED (AS A SUCCESSOR TO EXPAND FAST HOLDINGS LTD.), MUMBAI

ITA 4631/MUM/2006[2002-2003]Status: DisposedITAT Mumbai02 Jan 2024AY 2002-2003

Bench: Shri Vikas Awasthy & Shri Gagan Goyalआ.अ.सं.4479/मुं/2006 (नि. व.2002-03)

For Appellant: Shri Niraj Sheth, Advocate withFor Respondent: Shri Anil Sant
Section 9(1)(i)

…आयकर अपीलीय अधिकरण मुंबई पीठ“आई”, मुंबई श्री विकास अवस्थी, न्यायिक सदस्य एवं श्री गगन गोयल, लेखाकार सदस्य के समक्ष IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “I”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI GAGAN GOYAL, ACCOUNTANT MEMBER आ.अ.सं.4479/मुं/2006 (नि. व.2002-03) ITA NO.4479/MUM/2006 (Α.Υ. 2002-03) आ.अ.सं.3149/मुं/2007 (नि. व.2003-04) ITA NO.3149/MUM/2007 (Α.Υ. 2003-04) M/s. ATL Media Limited (As successor to Expand Fast Holdings Ltd.), 2nd Floor, Ebene House, Cyber City, Ebene, Mauritius. PAN: AAGCA-5649-G. ....... अपीलार्थी/Appellant बनाम Vs. Dy.Director of Income Tax (IT)/ DCIT(I…

ATL MEDIA LIMITED (AS A SUCCESSOR TO EXPAND FAST HOLDINGS LTD.),MUMBAI vs. DDIT (I.T.) - 1(2), MUMBAI

ITA 4479/MUM/2006[2002-2003]Status: DisposedITAT Mumbai02 Jan 2024AY 2002-2003

Bench: Shri Vikas Awasthy & Shri Gagan Goyalआ.अ.सं.4479/मुं/2006 (नि. व.2002-03)

For Appellant: Shri Niraj Sheth, Advocate withFor Respondent: Shri Anil Sant
Section 9(1)(i)

…आयकर अपीलीय अधिकरण मुंबई पीठ“आई”, मुंबई श्री विकास अवस्थी, न्यायिक सदस्य एवं श्री गगन गोयल, लेखाकार सदस्य के समक्ष IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “I”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI GAGAN GOYAL, ACCOUNTANT MEMBER आ.अ.सं.4479/मुं/2006 (नि. व.2002-03) ITA NO.4479/MUM/2006 (A.Y. 2002-03) आ.अ.सं.3149/मुं/2007 (नि. व.2003-04) ITA NO.3149/MUM/2007 (A.Y. 2003-04) M/s. ATL Media Limited (As successor to Expand Fast Holdings Ltd.), 2nd Floor, Ebene House, Cyber City, Ebene, Mauritius. PAN: AAGCA-5649-G. बनाम Vs. Dy.Director of Income Tax (IT)/ DCIT(IT)-1(1)(2), Mumbai Room No.5…

FEDEX EXPRESS INTERNATIONAL B.V.,MUMBAI vs. ACIT( INTERNATIONAL TAXATION)-2(3)(1), MUMBAI

In the result, both the appeals of the assessee are allowed

ITA 2464/MUM/2022[2018-19]Status: DisposedITAT Mumbai31 Jul 2023AY 2018-19
Section 143(3)Section 244ASection 9(1)(i)

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘I‘ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI S RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA No.2463/Mum/2022 & 2464/Mum/2022 (Assessment Year :2018-19 & 2019-20) M/s. Fedex Express Vs. Assistant Commissioner of International B.V. Income Tax (International 111, FedEx Express Taxation)-2(3)(1) International Centre Mumbai Taurusavenue Hoofddorp Amsterdam Netherlands PAN/GIR No.AADCF2700Q (Appellant) .. (Respondent) Assessee by Shri Sriram Seshadri / Shri Mehul Jain & Ms.Amulya Revenue by Shri Soumendu Kumar Dash Date of Hearing 27/06/2023 Date of Pronouncement…

FEDEX EXPRESS INTERNATIONAL B.V.,MUMBAI vs. ACIT( INTERNATIONAL TAXATION)-2(3)(1), MUMBAI

In the result, both the appeals of the assessee are allowed

ITA 2463/MUM/2022[2019-20]Status: DisposedITAT Mumbai31 Jul 2023AY 2019-20
Section 143(3)Section 244ASection 9(1)(i)

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘I‘ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI S RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA No.2463/Mum/2022 & 2464/Mum/2022 (Assessment Year :2018-19 & 2019-20) M/s. Fedex Express Vs. Assistant Commissioner of International B.V. Income Tax (International 111, FedEx Express Taxation)-2(3)(1) International Centre Mumbai Taurusavenue Hoofddorp Amsterdam Netherlands PAN/GIR No.AADCF2700Q (Appellant) .. (Respondent) Assessee by Shri Sriram Seshadri / Shri Mehul Jain & Ms.Amulya Revenue by Shri Soumendu Kumar Dash Date of Hearing 27/06/2023 Date of Pronouncement…

DDIT (IT) 2(1), MUMBAI vs. REUTERS LTD, MUMBAI

Appeals are disposed off

ITA 4550/MUM/2013[2006-07]Status: DisposedITAT Mumbai28 Jun 2023AY 2006-07

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm Assessment Year 2000 – 01

For Appellant: Shri Niraj D Sheth, AdvocateFor Respondent: Shri Sunil Umap, DR

…IN THE INCOME TAX APPELLATE TRIBUNAL ―I‖ BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI SANDEEP SINGH KARHAIL, JM Assessment year 2000 – 01 ITA 5228/M/2004 [By AO] ITA 5092/M/2004 [By Assessee] Assessment year 2001 – 02 ITA 8348/M/2004 [by assessee] ITA 8463/M/2004 [by AO] Assessment year 2002 – 03 ITA 3366/M/2006 [by AO] ITA 3422/M/2006 [by assessee] Assessment Year 2003-04 ITA 1708/M/2008 [By Assessee] ITA 1978/M/2008[By AO] AY 2004-05 ITA 1979/M/2008 [by AO] ITA 1709/M/2008 [by assessee] ITA 1287/M/2009 [by assessee] Assessment year 2005 – 06 ITA 5182/M/2009 [By Assessee] ITA 5155/M/2009 [by AO]…

ADIT (IT)-2(1), MUMBAI vs. REUTERS LTD, MUMBAI

Appeals are disposed off

ITA 4575/MUM/2010[2006-07]Status: DisposedITAT Mumbai28 Jun 2023AY 2006-07

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm Assessment Year 2000 – 01

For Appellant: Shri Niraj D Sheth, AdvocateFor Respondent: Shri Sunil Umap, DR

…IN THE INCOME TAX APPELLATE TRIBUNAL ―I‖ BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI SANDEEP SINGH KARHAIL, JM Assessment year 2000 – 01 ITA 5228/M/2004 [By AO] ITA 5092/M/2004 [By Assessee] Assessment year 2001 – 02 ITA 8348/M/2004 [by assessee] ITA 8463/M/2004 [by AO] Assessment year 2002 – 03 ITA 3366/M/2006 [by AO] ITA 3422/M/2006 [by assessee] Assessment Year 2003-04 ITA 1708/M/2008 [By Assessee] ITA 1978/M/2008[By AO] AY 2004-05 ITA 1979/M/2008 [by AO] ITA 1709/M/2008 [by assessee] ITA 1287/M/2009 [by assessee] Assessment year 2005 – 06 ITA 5182/M/2009 [By Assessee] ITA 5155/M/2009 [by AO]…

REFINITIV LTD.,MUMBAI vs. ADIT (IT) RG 2(1), MUMBAI

Appeals are disposed off

ITA 3617/MUM/2010[2006-07]Status: DisposedITAT Mumbai28 Jun 2023AY 2006-07

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm Assessment Year 2000 – 01

For Appellant: Shri Niraj D Sheth, AdvocateFor Respondent: Shri Sunil Umap, DR

…IN THE INCOME TAX APPELLATE TRIBUNAL ―I‖ BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI SANDEEP SINGH KARHAIL, JM Assessment year 2000 – 01 ITA 5228/M/2004 [By AO] ITA 5092/M/2004 [By Assessee] Assessment year 2001 – 02 ITA 8348/M/2004 [by assessee] ITA 8463/M/2004 [by AO] Assessment year 2002 – 03 ITA 3366/M/2006 [by AO] ITA 3422/M/2006 [by assessee] Assessment Year 2003-04 ITA 1708/M/2008 [By Assessee] ITA 1978/M/2008[By AO] AY 2004-05 ITA 1979/M/2008 [by AO] ITA 1709/M/2008 [by assessee] ITA 1287/M/2009 [by assessee] Assessment year 2005 – 06 ITA 5182/M/2009 [By Assessee] ITA 5155/M/2009 [by AO]…

REFINITIV LTD.,MUMBAI vs. ADIT (IT) 2(1), MUMBAI

Appeals are disposed off

ITA 5182/MUM/2009[2005-06]Status: DisposedITAT Mumbai28 Jun 2023AY 2005-06

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm Assessment Year 2000 – 01

For Appellant: Shri Niraj D Sheth, AdvocateFor Respondent: Shri Sunil Umap, DR

…IN THE INCOME TAX APPELLATE TRIBUNAL ―I‖ BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI SANDEEP SINGH KARHAIL, JM Assessment year 2000 – 01 ITA 5228/M/2004 [By AO] ITA 5092/M/2004 [By Assessee] Assessment year 2001 – 02 ITA 8348/M/2004 [by assessee] ITA 8463/M/2004 [by AO] Assessment year 2002 – 03 ITA 3366/M/2006 [by AO] ITA 3422/M/2006 [by assessee] Assessment Year 2003-04 ITA 1708/M/2008 [By Assessee] ITA 1978/M/2008[By AO] AY 2004-05 ITA 1979/M/2008 [by AO] ITA 1709/M/2008 [by assessee] ITA 1287/M/2009 [by assessee] Assessment year 2005 – 06 ITA 5182/M/2009 [By Assessee] ITA 5155/M/2009 [by AO]…

ADIT (IT) RG 2, MUMBAI vs. REUTERS LTD, MUMBAI

Appeals are disposed off

ITA 5155/MUM/2009[2005-06]Status: DisposedITAT Mumbai28 Jun 2023AY 2005-06

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm Assessment Year 2000 – 01

For Appellant: Shri Niraj D Sheth, AdvocateFor Respondent: Shri Sunil Umap, DR

…IN THE INCOME TAX APPELLATE TRIBUNAL ―I‖ BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI SANDEEP SINGH KARHAIL, JM Assessment year 2000 – 01 ITA 5228/M/2004 [By AO] ITA 5092/M/2004 [By Assessee] Assessment year 2001 – 02 ITA 8348/M/2004 [by assessee] ITA 8463/M/2004 [by AO] Assessment year 2002 – 03 ITA 3366/M/2006 [by AO] ITA 3422/M/2006 [by assessee] Assessment Year 2003-04 ITA 1708/M/2008 [By Assessee] ITA 1978/M/2008[By AO] AY 2004-05 ITA 1979/M/2008 [by AO] ITA 1709/M/2008 [by assessee] ITA 1287/M/2009 [by assessee] Assessment year 2005 – 06 ITA 5182/M/2009 [By Assessee] ITA 5155/M/2009 [by AO]…

REFINITIV LTD.,MUMBAI vs. DCIT (IT) 2(1), MUMBAI

Appeals are disposed off

ITA 1287/MUM/2009[2004-2005]Status: DisposedITAT Mumbai28 Jun 2023AY 2004-2005

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm Assessment Year 2000 – 01

For Appellant: Shri Niraj D Sheth, AdvocateFor Respondent: Shri Sunil Umap, DR

…IN THE INCOME TAX APPELLATE TRIBUNAL ―I‖ BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI SANDEEP SINGH KARHAIL, JM Assessment year 2000 – 01 ITA 5228/M/2004 [By AO] ITA 5092/M/2004 [By Assessee] Assessment year 2001 – 02 ITA 8348/M/2004 [by assessee] ITA 8463/M/2004 [by AO] Assessment year 2002 – 03 ITA 3366/M/2006 [by AO] ITA 3422/M/2006 [by assessee] Assessment Year 2003-04 ITA 1708/M/2008 [By Assessee] ITA 1978/M/2008[By AO] AY 2004-05 ITA 1979/M/2008 [by AO] ITA 1709/M/2008 [by assessee] ITA 1287/M/2009 [by assessee] Assessment year 2005 – 06 ITA 5182/M/2009 [By Assessee] ITA 5155/M/2009 [by AO]…

THE DDIT(IT)-2(1), MUMBAI vs. M/S. REUTERS LTD, UK, MUMBAI

Appeals are disposed off

ITA 1979/MUM/2008[2004-2005]Status: DisposedITAT Mumbai28 Jun 2023AY 2004-2005

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm Assessment Year 2000 – 01

For Appellant: Shri Niraj D Sheth, AdvocateFor Respondent: Shri Sunil Umap, DR

…IN THE INCOME TAX APPELLATE TRIBUNAL ―I‖ BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI SANDEEP SINGH KARHAIL, JM Assessment year 2000 – 01 ITA 5228/M/2004 [By AO] ITA 5092/M/2004 [By Assessee] Assessment year 2001 – 02 ITA 8348/M/2004 [by assessee] ITA 8463/M/2004 [by AO] Assessment year 2002 – 03 ITA 3366/M/2006 [by AO] ITA 3422/M/2006 [by assessee] Assessment Year 2003-04 ITA 1708/M/2008 [By Assessee] ITA 1978/M/2008[By AO] AY 2004-05 ITA 1979/M/2008 [by AO] ITA 1709/M/2008 [by assessee] ITA 1287/M/2009 [by assessee] Assessment year 2005 – 06 ITA 5182/M/2009 [By Assessee] ITA 5155/M/2009 [by AO]…

THE DDIT(IT)-2(1), MUMBAI vs. M/S. REUTERS LTD, UK, MUMBAI

Appeals are disposed off

ITA 1978/MUM/2008[2003-2004]Status: DisposedITAT Mumbai28 Jun 2023AY 2003-2004

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm Assessment Year 2000 – 01

For Appellant: Shri Niraj D Sheth, AdvocateFor Respondent: Shri Sunil Umap, DR

…IN THE INCOME TAX APPELLATE TRIBUNAL ―I‖ BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI SANDEEP SINGH KARHAIL, JM Assessment year 2000 – 01 ITA 5228/M/2004 [By AO] ITA 5092/M/2004 [By Assessee] Assessment year 2001 – 02 ITA 8348/M/2004 [by assessee] ITA 8463/M/2004 [by AO] Assessment year 2002 – 03 ITA 3366/M/2006 [by AO] ITA 3422/M/2006 [by assessee] Assessment Year 2003-04 ITA 1708/M/2008 [By Assessee] ITA 1978/M/2008[By AO] AY 2004-05 ITA 1979/M/2008 [by AO] ITA 1709/M/2008 [by assessee] ITA 1287/M/2009 [by assessee] Assessment year 2005 – 06 ITA 5182/M/2009 [By Assessee] ITA 5155/M/2009 [by AO]…

REFINITIV LTD.,MUMBAI vs. THE DDIT (IT)-2(1), MUMBAI

Appeals are disposed off

ITA 1709/MUM/2008[2004-2005]Status: DisposedITAT Mumbai28 Jun 2023AY 2004-2005

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm Assessment Year 2000 – 01

For Appellant: Shri Niraj D Sheth, AdvocateFor Respondent: Shri Sunil Umap, DR

…IN THE INCOME TAX APPELLATE TRIBUNAL ―I‖ BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI SANDEEP SINGH KARHAIL, JM Assessment year 2000 – 01 ITA 5228/M/2004 [By AO] ITA 5092/M/2004 [By Assessee] Assessment year 2001 – 02 ITA 8348/M/2004 [by assessee] ITA 8463/M/2004 [by AO] Assessment year 2002 – 03 ITA 3366/M/2006 [by AO] ITA 3422/M/2006 [by assessee] Assessment Year 2003-04 ITA 1708/M/2008 [By Assessee] ITA 1978/M/2008[By AO] AY 2004-05 ITA 1979/M/2008 [by AO] ITA 1709/M/2008 [by assessee] ITA 1287/M/2009 [by assessee] Assessment year 2005 – 06 ITA 5182/M/2009 [By Assessee] ITA 5155/M/2009 [by AO]…

REFINITIV LTD,MUMBAI vs. THE DDIT (IT)-2(1), MUMBAI

Appeals are disposed off

ITA 1708/MUM/2008[2003-2004]Status: DisposedITAT Mumbai28 Jun 2023AY 2003-2004

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm Assessment Year 2000 – 01

For Appellant: Shri Niraj D Sheth, AdvocateFor Respondent: Shri Sunil Umap, DR

…IN THE INCOME TAX APPELLATE TRIBUNAL ―I‖ BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI SANDEEP SINGH KARHAIL, JM Assessment year 2000 – 01 ITA 5228/M/2004 [By AO] ITA 5092/M/2004 [By Assessee] Assessment year 2001 – 02 ITA 8348/M/2004 [by assessee] ITA 8463/M/2004 [by AO] Assessment year 2002 – 03 ITA 3366/M/2006 [by AO] ITA 3422/M/2006 [by assessee] Assessment Year 2003-04 ITA 1708/M/2008 [By Assessee] ITA 1978/M/2008[By AO] AY 2004-05 ITA 1979/M/2008 [by AO] ITA 1709/M/2008 [by assessee] ITA 1287/M/2009 [by assessee] Assessment year 2005 – 06 ITA 5182/M/2009 [By Assessee] ITA 5155/M/2009 [by AO]…

REFINITIV LTD.,MUMBAI vs. DDIT (I.T) - 2(1), MUMBAI

Appeals are disposed off

ITA 3422/MUM/2006[2002-2003]Status: DisposedITAT Mumbai28 Jun 2023AY 2002-2003

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm Assessment Year 2000 – 01

For Appellant: Shri Niraj D Sheth, AdvocateFor Respondent: Shri Sunil Umap, DR

…IN THE INCOME TAX APPELLATE TRIBUNAL ―I‖ BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI SANDEEP SINGH KARHAIL, JM Assessment year 2000 – 01 ITA 5228/M/2004 [By AO] ITA 5092/M/2004 [By Assessee] Assessment year 2001 – 02 ITA 8348/M/2004 [by assessee] ITA 8463/M/2004 [by AO] Assessment year 2002 – 03 ITA 3366/M/2006 [by AO] ITA 3422/M/2006 [by assessee] Assessment Year 2003-04 ITA 1708/M/2008 [By Assessee] ITA 1978/M/2008[By AO] AY 2004-05 ITA 1979/M/2008 [by AO] ITA 1709/M/2008 [by assessee] ITA 1287/M/2009 [by assessee] Assessment year 2005 – 06 ITA 5182/M/2009 [By Assessee] ITA 5155/M/2009 [by AO]…

ADIT (IT)-2(1), MUMBAI vs. M/S. REUTERS LTD., MUMBAI

Appeals are disposed off

ITA 3366/MUM/2006[2002-2003]Status: DisposedITAT Mumbai28 Jun 2023AY 2002-2003

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm Assessment Year 2000 – 01

For Appellant: Shri Niraj D Sheth, AdvocateFor Respondent: Shri Sunil Umap, DR

…IN THE INCOME TAX APPELLATE TRIBUNAL ―I‖ BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI SANDEEP SINGH KARHAIL, JM Assessment year 2000 – 01 ITA 5228/M/2004 [By AO] ITA 5092/M/2004 [By Assessee] Assessment year 2001 – 02 ITA 8348/M/2004 [by assessee] ITA 8463/M/2004 [by AO] Assessment year 2002 – 03 ITA 3366/M/2006 [by AO] ITA 3422/M/2006 [by assessee] Assessment Year 2003-04 ITA 1708/M/2008 [By Assessee] ITA 1978/M/2008[By AO] AY 2004-05 ITA 1979/M/2008 [by AO] ITA 1709/M/2008 [by assessee] ITA 1287/M/2009 [by assessee] Assessment year 2005 – 06 ITA 5182/M/2009 [By Assessee] ITA 5155/M/2009 [by AO]…

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