ACIT v. Flextronics Technologies (India) (P.) Ltd.

101 Taxmann.com 348Reported decision2019#13179 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2023.

Judgments citing ACIT v. Flextronics Technologies (India) (P.) Ltd.

Everest Business Advisory India Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeal is partly allowed

ITA 1907/DEL/2016[2010-11]Status: DisposedITAT Delhi29 Nov 2023AY 2010-11

Bench: Shri Saktijit Dey & Shri Pradip Kumar Kediaassessment Year: 2010-11 . Everest Business Advisory Vs. Acit, India Pvt. Ltd., Circle-11(1), A-1/B-27, Janak Puri, New Delhi New Delhi Pan :Aabce2871R (Appellant) (Respondent)

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘I’ NEW DELHI BEFORE SHRI SAKTIJIT DEY, VICE PRESIDENT AND SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER Assessment Year: 2010-11 . Everest Business Advisory Vs. ACIT, India Pvt. Ltd., Circle-11(1), A-1/B-27, Janak Puri, New Delhi New Delhi PAN :AABCE2871R (Appellant) (Respondent) Assessee by Ms. Vandana Bhandari, Advocate Department by Sh. Manu Chaurasia, Sr. DR Date of hearing 01.11.2023 Date of pronouncement 29.11.2023 ORDER This is an appeal by the assessee against order dated 05.11.2015 of learned Commissioner of Income Tax Appeals) -44, New Delhi, pertain…

DCIT, Circle- 6(1), New Delhi vs. Mdeverywhere India Pvt. Ltd., Noida

In the result, appeal of the Assessee is partly allowed and appeal of the Revenue is dismissed

ITA 3967/DEL/2018[2010-11]Status: DisposedITAT Delhi30 Mar 2022AY 2010-11

Bench: R.K. Panda & Shri Ms. Astha Chandra

For Appellant: Shri Rohit Tiwari, AdvocateFor Respondent: Shri Mrinal Kr. Das, Sr. DR
Section 144C(2)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “I-1”: DELHI BEFORE R.K. PANDA, ACCOUNTANT MEMBER AND SHRI MS. ASTHA CHANDRA, JUDICIAL MEMBER ITA.No.3840/Del./2018 Assessment Year 2010-2011 MD Everywhere India (P) The DCIT, Circle-6(1), Limited, C-53, Sector-58, Room No.318, Central Noida, Uttar Pradesh vs. Revenue Building, I.P. PIN – 201 301 Estate, New Delhi. PAN AAECM2671G PIN – 110 002 (Appellant) (Respondent) ITA.No.3967/Del./2018 Assessment Year 2010-2011 The DCIT, Circle-6(1), MD Everywhere India (P) Room No.318, Central Limited, C-53, Sector-58, Revenue Building, I.P. vs. Noida, Uttar Pradesh E…

Mdeverywhere India Pvt. Ltd., Noida vs. DCIT, Circle- 6(1), New Delhi

In the result, appeal of the Assessee is partly allowed and appeal of the Revenue is dismissed

ITA 3840/DEL/2018[2010-11]Status: DisposedITAT Delhi30 Mar 2022AY 2010-11

Bench: R.K. Panda & Shri Ms. Astha Chandra

For Appellant: Shri Rohit Tiwari, AdvocateFor Respondent: Shri Mrinal Kr. Das, Sr. DR
Section 144C(2)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “I-1”: DELHI BEFORE R.K. PANDA, ACCOUNTANT MEMBER AND SHRI MS. ASTHA CHANDRA, JUDICIAL MEMBER ITA.No.3840/Del./2018 Assessment Year 2010-2011 MD Everywhere India (P) The DCIT, Circle-6(1), Limited, C-53, Sector-58, Room No.318, Central Noida, Uttar Pradesh vs. Revenue Building, I.P. PIN – 201 301 Estate, New Delhi. PAN AAECM2671G PIN – 110 002 (Appellant) (Respondent) ITA.No.3967/Del./2018 Assessment Year 2010-2011 The DCIT, Circle-6(1), MD Everywhere India (P) Room No.318, Central Limited, C-53, Sector-58, Revenue Building, I.P. vs. Noida, Uttar Pradesh E…

JCIT, New Delhi vs. M/S. Steria India Pvt. Ltd., Noida

In the result, both the appeals of the Revenue are allowed in part for statistical purpose

ITA 512/DEL/2016[2010-11]Status: DisposedITAT Delhi17 Nov 2020AY 2010-11

Bench: Shri N.K. Billaiya & Shri K. Narasimha Chary

For Appellant: Sh. Anupam Kant Garg, CIT/DRFor Respondent: Sh. Neeraj Jain, Advocate &
Section 143(3)Section 144C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I-2’ NEW DLEHI BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER AND SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER ITA No. 512 & 511/Del/2016 Assessment Years: 2010-11 & 2011-12 JCIT, Spcl. Range-8, vs. Steria India Pvt. Ltd., New Delhi. Sea View Special Eclonomic Zone, Building-4, Plot 20-21, Sector 135, Gautam Budh Nagar, Noida. PAN : AAACX0385L (Appellant) (Respondent) Appellant by : Sh. Anupam Kant Garg, CIT/DR Respondent by: Sh. Neeraj Jain, Advocate & Sh. RamitKatyal, Advocate Date of hearing: 19/10/2020 Date of order : 17/11/2020 ORDER PER K. NARASIMHA CHARY,…

JCIT, New Delhi vs. M/S. Steria India Pvt. Ltd., Noida

In the result, both the appeals of the Revenue are allowed in part for statistical purpose

ITA 511/DEL/2016[2011-12]Status: DisposedITAT Delhi17 Nov 2020AY 2011-12

Bench: Shri N.K. Billaiya & Shri K. Narasimha Chary

For Appellant: Sh. Anupam Kant Garg, CIT/DRFor Respondent: Sh. Neeraj Jain, Advocate &
Section 143(3)Section 144C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I-2’ NEW DLEHI BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER AND SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER ITA No. 512 & 511/Del/2016 Assessment Years: 2010-11 & 2011-12 JCIT, Spcl. Range-8, vs. Steria India Pvt. Ltd., New Delhi. Sea View Special Eclonomic Zone, Building-4, Plot 20-21, Sector 135, Gautam Budh Nagar, Noida. PAN : AAACX0385L (Appellant) (Respondent) Appellant by : Sh. Anupam Kant Garg, CIT/DR Respondent by: Sh. Neeraj Jain, Advocate & Sh. RamitKatyal, Advocate Date of hearing: 19/10/2020 Date of order : 17/11/2020 ORDER PER K. NARASIMHA CHARY,…

Banc Tec India Private Limited, Navi Mumbai vs. ACIT, Circle-15(1)(2), Mumbai

In the result, appeal is partly allowed

ITA 2692/MUM/2016[2011-12]Status: DisposedITAT Mumbai12 Jul 2019AY 2011-12

Bench: Shri Saktijit Deyand Shri N.K. Pradhan

For Appellant: Shri J.D. Mistry a/wFor Respondent: Shri Anand Mohan
Section 143(3)Section 144C(13)

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBERAND SHRI N.K. PRADHAN,ACCOUNTANT MEMBER ITA no.2692/Mum./2016 (Assessment Year : 2011–12) BancTec TPS India Pvt. Ltd. T–341, Tower no.3, 4th Floor International Infotech Park ……………. Appellant Vashi Railway Station Complex Vashi, Navi Mumbai 400 705 PAN – AAACT8971E v/s Asstt. Commissioner of Income Tax ……………. Respondent Circle–15(1)(2), Mumbai Revenue by : Shri Anand Mohan Assessee by : Shri J.D. Mistry a/w Shri Madhur Agarwal and Ms. Urvi Mehta Date of Hearing – 24.04.2019 Date of Order – 12.07.2019 O R D E R…

ITO, New Delhi vs. M/S. Omniglobe Information Technologies (I) Pvt. Ltd., New Delhi

Accordingly, appeal filed by revenue is dismissed

ITA 1380/DEL/2016[2011-12]Status: DisposedITAT Delhi15 Apr 2019AY 2011-12

Bench: Shri Kuldip Singh & Shri Prashant Maharishiito, Ward 19 (1), Vs. M/S. Omniglobe Information Technologies New Delhi. (I) Pvt. Ltd., E – 11, Rajouri Garden, New Delhi – 110 027. (Pan : Aaaco6606M) (Applicant) (Respondent) Assessee By : Shri Neeraj Jain, Advocate Shri Abhishek Agarwal, Advocate Revenue By : Shri H.K. Choudhary, Cit Dr Ms. Nimita Pandey, Senior Dr

For Appellant: Shri Neeraj Jain, AdvocateFor Respondent: Shri H.K. Choudhary, CIT DR
Section 143Section 144C

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘I-2’ : NEW DELHI) BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITO, Ward 19 (1), vs. M/s. Omniglobe Information Technologies New Delhi. (I) Pvt. Ltd., E – 11, Rajouri Garden, New Delhi – 110 027. (PAN : AAACO6606M) (APPLICANT) (RESPONDENT) ASSESSEE BY : Shri Neeraj Jain, Advocate Shri Abhishek Agarwal, Advocate REVENUE BY : Shri H.K. Choudhary, CIT DR Ms. Nimita Pandey, Senior DR Date of Hearing : 28.03.2019 Date of Order : 15.04.2019 O R D E R PER KULDIP SINGH, JUDICIAL MEMBER : The Appellant, ITO, Ward 19 (1),…

ACIT v. Flextronics Technologies (India) (P.) Ltd. (101 Taxmann.com 348) — Cited in 7 Judgments | BharatTax