ACIT v. GS Engineering & Construction India (P) Ltd.

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judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2019 to 2021.

Judgments citing ACIT v. GS Engineering & Construction India (P) Ltd.

DCIT, Bangalore vs. M/S Core Objects India Pvt. Ltd., Bangalore

In the result appeal filed by assessee stands allowed as indicated hereinabove and appeal filed by revenue stands allowed partly

ITA 517/BANG/2015[2010-11]Status: DisposedITAT Bangalore01 Apr 2021AY 2010-11

Bench: Shri. Chandra Poojari & Smt. Beena Pillaiit(Tp)A No.517/Bang/2015 Assessment Year : 2010-11

For Appellant: Shri Muzaffar Hussain, CIT (DR)For Respondent: Smt. Tanmayee Rajkumar

Section 10ASection 143Section 144CSection 144C(13)Section 194JSection 40Section 9(1)(iv)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : BANGALORE BEFORE SHRI. CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER IT(TP)A No.517/Bang/2015 Assessment Year : 2010-11 The Dy. Commissioner of M/s Harman Connected Income-Tax, Services Corporation Pvt. Circle-6(1)(1), Ltd., Bengaluru. Vs. No.3&3A, EOIZ Industrial Area, Survey No.85 & 86, Sadamangala Village, Krishnarajapuram Hobli, Bangalore-560 066. PAN – AACCC 2040 B APPELLANT RESPONDENT IT(TP)A No.570/Bang/2015 Assessment Year : 2010-11 M/s Harman Connected The Dy. Commissioner of Services Corporation Pvt. Income-Tax, Ltd., Circle…

M/S. Motorola Solutions India Pvt. Ltd., Gurgaon vs. DCIT, Gurgaon

Appeal of the assessee is partly allowed for statistical purpose

ITA 5797/DEL/2012[2008-09]Status: DisposedITAT Delhi31 Oct 2019AY 2008-09

Bench: Shri N.K. Billaiya & Ms Suchitra Kamble, [Assessment Year: 2008-09]

Section 143(3)Section 144CSection 92Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘I-1’ BENCH, NEW DELHI BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER, AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER, [Assessment Year: 2008-09] M/s Motorola Solutions India Pvt. DCIT, Circle-2, 4th Flooor, Vanijya Kunj, Ltd.(Formerly known as Motorola India Pvt. Ltd.), HSIIDC Building, Udyog Vihar, 415/2, Mehrauli Gurgaon Road, Phase –V, Nr. Shankar Chowk, Gurgaon-122001 N.H.-8 Gurgaon PAN-AAACM9343D Appellant Respondent Appellant by Shri Himanshu S. Sinha, Ms. Vrinda Tulshan, Shri Yash Varmani, Shri Manoneet Dalal, Shri Yogesh Arora, Ms. Shradha Gupta Shri Vipin Sharma R…

A.T. Kearney India Pvt. Ltd. (India Branch Office), Gurgaon vs. ACIT, New Delhi

In the result, the appeal of the assessee stands allowed in

ITA 2623/DEL/2015[2010-11]Status: DisposedITAT Delhi21 Jun 2019AY 2010-11

Bench: Shri N.S. Saini & Shri Sudhanshu Srivastavaassessment Year: 2010-11 A.T. Kearney India Pvt. Ltd. Acit, (India Branch Office), Circle 1(1), 6Th Floor, Tower D, New Delhi. Vs Global Business Park, Gurgaon-122002 (Pan: Aadca1436G) Appellant Respondent Assessee By: Shri Himanshu Sinha, Adv. Ms Vrinda Tulsiyan, Adv. Department By: Shri H.K. Choudhary, Cit Dr Ms Saweta Nakra, Sr. Dr Date Of Hearing : 14.06.2019 Date Of Pronouncement : 21.06.2019

For Appellant: Shri Himanshu Sinha, AdvFor Respondent: Shri H.K. Choudhary, CIT DR

Section 10ASection 143(1)Section 143(3)Section 144CSection 92C

…ITA 2623/Del/2015 Assessment year 2010-11 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I-2’ NEW DELHI BEFORE SHRI N.S. SAINI, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER Assessment Year: 2010-11 A.T. Kearney India Pvt. Ltd. ACIT, (India Branch Office), Circle 1(1), 6th Floor, Tower D, New Delhi. vs Global Business Park, Gurgaon-122002 (PAN: AADCA1436G) Appellant Respondent Assessee by: Shri Himanshu Sinha, Adv. Ms Vrinda Tulsiyan, Adv. Department by: Shri H.K. Choudhary, CIT DR Ms Saweta Nakra, Sr. DR Date of hearing : 14.06.2019 Date of pronouncement : 21.06.2019 O R D E R PE…