ACIT v. NGC Network India (P) Ltd.

10 Taxmann.com 140Reported decision#16380 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2020.

Judgments citing ACIT v. NGC Network India (P) Ltd.

Star Den Media Services P.Ltd, Mumbai vs. Asst CIT 16(1), Mumbai

In the result, appeal of the assessee is partly allowed for statistical purposes

ITA 1909/MUM/2016[2011-12]Status: DisposedITAT Mumbai30 Dec 2020AY 2011-12

Bench: Shri M.Balaganesh, Am & Shri Ram Lal Negi, Jm M/S. Sermed Services India Vs. Asst. Cit 16(1) R.No.467, 4Th Floor Pvt. Ltd., Formerly Known As Star Den Media Services P. Aayakar Bhavan Ltd., M.K.Marg Star House, Urmi Estate Mumbai – 400 020 95, Ganpat Rao Kadam Marg Lower Parel (W) Mumbai – 400 013 Pan/Gir No.Accd7658Q (Appellant) .. (Respondent)

Section 143(3)Section 144C(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT), ‘J‘ BENCH MUMBAI BEFORE SHRI M.BALAGANESH, AM & SHRI RAM LAL NEGI, JM M/s. Sermed Services India Vs. Asst. CIT 16(1) R.No.467, 4th Floor Pvt. Ltd., Formerly known as Star Den Media Services P. Aayakar Bhavan Ltd., M.K.Marg Star House, Urmi Estate Mumbai – 400 020 95, Ganpat Rao Kadam Marg Lower Parel (W) Mumbai – 400 013 PAN/GIR No.ACCD7658Q (Appellant) .. (Respondent) Assessee by Shri Porus Kaka Revenue by Shri Shreenivasaraghava Iyengar Date of Hearing 18/12/2020 Date of Pronouncement 30/12/2020 आदेश / O R D E R PER M. BALAGANESH (A.M): This appeal in…

Star Den Media Services P.Ltd, Mumbai vs. Asst CIT RG 11(1), Mumbai

In the result, assessee’s appeals stand allowed as above

ITA 2113/MUM/2014[2009-10]Status: DisposedITAT Mumbai05 Feb 2020AY 2009-10

Bench: Shri Shamim Yahya (Am) & Shri Pawan Singh (Jm)

…THE INCOME TAX APPELLATE TRIBUNAL “J” Bench, Mumbai Before Shri Shamim Yahya (AM) & Shri Pawan Singh (JM) I.T.A. No. 2113/Mum/2014 (Assessment Year 2009-10) I.T.A. No. 1829/Mum/2015 (Assessment Year 2010-11) Star Den Media Services ACIT Range-11(1) Vs. Pvt. Ltd. Aayakar Bhavan Star House, Urmi Estate M.K. Road 95 Ganpatrao Kadam Mumbai-400 020. Marg, Lower Parel West Mumbai-400 013. PAN : AACCD7658Q (Appellant) (Respondent) Assessee by Shri Porus Kaka & Shri Divesh Chawla Department by Shri Vodhalraj Singh Date of Hearing 26.11.2019 Date of Pronouncement 05.02.2020 O R D E R Per Shamim Yahya (AM) :- Thes…

M/S Vestergaard Asia Pvt. Ltd., New Delhi vs. DCIT, New Delhi

ITA 6670/DEL/2015[2011-12]Status: DisposedITAT Delhi30 Nov 2017AY 2011-12

Bench: : Shri Bhavnesh Saini & Shri L.P. Sahu

Section 143(3)Section 144CSection 144C(5)Section 234BSection 271(1)(c)Section 92C

…he instant assessment year, the AO/DRP is directed to include EDCIL in the final set of comparable companies. Reliance in this regard is placed on the following observation of the Mumbai Bench of the Tribunal in the case of ACIT vs. NGC Network India (P) Ltd. 10 Taxmann.com 140 wherein it has been held as under: ''These comparables and the method of computation of arm's length price has been accepted by the department in the subsequent assessment year i.e. 2004- 05. Therefore in our view comparables selected by the assessee have to be adopted for the purpose of computation of transfer pricing adjustments this ye…

Eli Lilly & Co. (India) Pvt. Ltd., Gurgaon vs. DCIT, Gurgaon

ITA 788/DEL/2015[2010-11]Status: DisposedITAT Delhi20 Nov 2015AY 2010-11

Bench: Shri S.V.Mehrotra & Shri A.T. Varkey

For Appellant: Shri Ajay Vohra, Senior AdvocateFor Respondent: Shri Syed Nasir Ali, CIT DR

Section 143(3)Section 144CSection 92C

…1 IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘I-2’ : NEW DELHI) BEFORE SHRI S.V.MEHROTRA, ACCOUNTANT MEMBER and SHRI A.T. VARKEY, JUDICIAL MEMBER ITA No.788/Del./2015 (ASSESSMENT YEAR : 2010-11) Eli Lilly & Co. (India) Pvt. Ltd., vs. ACIT, Circle 1 (1), Plot No.92, Sector 32, Gurgaon. Gurgaon. (PAN : AAACE8901F) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Ajay Vohra, Senior Advocate, Shri Neeraj Jain, Advocate Shri Abhishek Agarwal, CA & Ms Nitya Gupta CA REVENUE BY : Shri Syed Nasir Ali, CIT DR Date of Hearing : 28.08.2015 Date of Pronouncement : 24.11.2015 O R D E R PER A.T. VARKEY, JUDICIAL…

M/S. Eli Lilly & Co. (India) Pvt. Ltd., Gurgaon vs. ACIT, Gurgaon

In the result, the appeal of the assessee stands allowed

ITA 780/DEL/2014[2009-10]Status: DisposedITAT Delhi20 Nov 2015AY 2009-10

Bench: Shri S.V.Mehrotra & Shri A.T. Varkey

For Appellant: Shri Ajay Vohra, Senior AdvocateFor Respondent: Shri Syed Nasir Ali, CIT DR

Section 143(3)Section 144CSection 234BSection 234CSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘I-2’ : NEW DELHI) BEFORE SHRI S.V.MEHROTRA, ACCOUNTANT MEMBER and SHRI A.T. VARKEY, JUDICIAL MEMBER ITA No.780/Del./2014 (ASSESSMENT YEAR : 2009-10) Eli Lilly & Co. (India) Pvt. Ltd., vs. ACIT, Circle 1 (1), Plot No.92, Sector 32, Gurgaon. Gurgaon. (PAN : AAACE8901F) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Ajay Vohra, Senior Advocate, Shri Neeraj Jain, Advocate Shri Abhishek Agarwal, CA & Ms Nitya Gupta CA REVENUE BY : Shri Syed Nasir Ali, CIT DR Date of Hearing : 28.08.2015 Date of Pronouncement : 24.11.2015 O R D E R PER A.T. VARKEY, JUDICIAL MEMB…