How many judgments cite ACIT v. Prakash I. Shah?

51 judgments on BharatTax cite ACIT v. Prakash I. Shah (115 ITD 167), spanning 2015 to 2025.

Which sections of the Income Tax Act does ACIT v. Prakash I. Shah come up under?

It is most often cited in judgments turning on Section 133(6), Section 143(3), Section 147, Section 153, Section 270A, Section 271AAC.

ACIT v. Prakash I. Shah

115 ITD 167Income Tax Appellate Tribunal2008#2233 most cited

What is ACIT v. Prakash I. Shah authority for?

The department cannot improve upon the Assessing Officer's case by changing the basis of additions without issuing a show cause notice to the assessee.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2015 to 2025.

Also referred to as

ACIT v. Prakash I. Shah · 115 ITD 167 · ITAT Mumbai · department cannot improve AO's case · change basis of addition · show cause notice · section 143(3) · assessment procedure · appellate authority powers

Sections most often in play

Section 133(6)Section 143(3)Section 147 Section 153 Section 270A Section 271AAC Section 274 Section 44AA

Issues it is cited on

section 253(2)section 44aa section 57(iii)colourable device intangible assets section 57 addition under section 68 section 132(1)section 145(3)non-application of mind section 274 share application money

Judgments citing ACIT v. Prakash I. Shah

United Health Group Information Services Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeal filed by the assessee is allowed and the appeal filed by the Revenue is partly allowed for statistical purposes

ITA 473/DEL/2016[2011-12]Status: DisposedITAT Delhi25 Aug 2020AY 2011-12

Bench: Shri R.K. Panda & Shri Amit Shuklaassessment Year: 2011-12 Optum Global Solutions (India) Vs Dcit, Private Limited Circle-27(1), (Formerly Known As United Health Cr Building, Group Information Services Pvt. New Delhi. Ltd.), 11Th Floor, Tower A, Dlf Towers Jasola, Jasola District Centre, New Delhi. Pan: Aadca6769Q Assessment Year: 2011-12 Dcit, Vs Optum Global Solutions (India) Circle-27(1), Private Limited Cr Building, (Formerly Known As United Health New Delhi Group Information Services Pvt. Ltd.), 11Th Floor, Tower A, Dlf Towers Jasola, Jasola District Centre, New Delhi. Pan: Aadca6769Q (Appellant) (Respondent) Assessee By : Shri Nageshwar Rao & Shri S. Chakraborty, Advocates Revenue By : Shri Anupam Kant Garg, Cit, Dr Date Of Hearing : 16.06.2020 Date Of Pronouncement : 25.08.2020

For Appellant: Shri Nageshwar Rao &For Respondent: Shri Anupam Kant Garg, CIT, DR

Section 10ASection 115JSection 143(3)Section 144C

…receipt. Since such forex loss or gain is a direct outcome of the purchase or sale transaction, it partakes of the same character as that of the transaction to which it relates. The Special Bench of the Tribunal in the case of ACIT vs. Prakash I. Shah (2008) 115 ITD 167 (Mum) (SB) has held that foreign exchange fluctuation gain is a part of export turnover. Though such decision was rendered in the context of section 80HHC, but the same logic applies generally as well. The essence of the matter is that any gain or loss arising out of change in foreign currency rate in ITA No.419/Del/2014 respect of transaction fo…

DCIT, New Delhi vs. M/S United Health Group Information Services Pvt. Ltd, New Delhi

In the result, the appeal filed by the assessee is allowed and the appeal filed by the Revenue is partly allowed for statistical purposes

ITA 193/DEL/2016[2011-12]Status: DisposedITAT Delhi25 Aug 2020AY 2011-12

For Appellant: Shri Nageshwar Rao &For Respondent: Shri Anupam Kant Garg, CIT, DR

Section 10ASection 115JSection 143(3)Section 144C

M/S. Extentia Information Technology Pvt.Ltd, Pune vs. Deputy Commissioner of Income-Tax, Circle - 1(2), Pune

In the result, the appeal is partly allowed for statistical

ITA 2331/PUN/2017[2013-14]Status: DisposedITAT Pune04 Mar 2020AY 2013-14

Bench: Shri R.S. Syal & Shri Partha Sarathi Chaudhuryिनधा"रण वष" / Assessment Year : 2013-14 M/S. Extentia Information Technology Vs. Dcit, Pvt. Ltd., Circle-1(2), Pune Extentia Tower, Survey No.209-1,2,3, Sub Plot No.34, Road No.12A, Kalyani Nagar, Pune – 411 006 Pan : Aaace7933M Appellant Respondent

Section 143(3)Section 92C

…gn exchange gain/loss in the operating revenue/costs of the assessee as well as that of the comparables, but only in respect of transactions in the revenue field and not the capital field. The Special Bench of the Tribunal in ACIT Vs Prakash I. Shah (2008) 115 ITD 167 (Mum)(SB) has held that the gain due to fluctuations in the foreign exchange rate emanating from exports is its integral part and cannot be differentiated from the export proceeds simply on the ground that the foreign currency rate has increased subsequent to sale but prior to realization. It went on to add that when goods are exported and invo…

Deputy Commissioner of Income-Tax, Circle - 3, Pune vs. M/S. Oshung Electronics India Private Limited, Pune

Appeal are dismissed

ITA 854/PUN/2018[2010-11]Status: DisposedITAT Pune21 Nov 2019AY 2010-11

Bench: Shri R.S.Syal, Vp & Shri Partha Sarathi Chaudhury, Jm आयकर अपीऱ सं. / Ita No.854/Pun/2018 नििाारण वषा / Assessment Year : 2010-11 The Deputy Commissioner Of Income Tax, Circle-3, Pune. .......अऩीऱाथी / Appellant बिाम / V/S.

For Appellant: Shri Ajit Kumar JainFor Respondent: Ms. Neha Deshpande

…oss directly results from the trading items, we fail to appreciate as to how such foreign exchange fluctuation gain/loss can be considered as non-operating. CO. No.37/PUN/2019 A.Y.2010-11 7. The Special Bench of the Tribunal in ACIT Vs Prakash I. Shah (2008) 115 ITD 167 (Mum)(SB) has held that the gain due to fluctuations in the foreign exchange rate emanating from export is its integral part and cannot be differentiated from the export proceeds simply on the ground that the foreign currency rate has increased subsequent to sale but prior to realization. It went on to add that when goods are exported and invoice…

New Holland Fiat (India ) P.Ltd, Mumbai vs. DCIT RG 10(1), Mumbai

In the result, the appeal is partly allowed

ITA 1546/MUM/2014[2009-10]Status: DisposedITAT Mumbai28 Aug 2019AY 2009-10

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2009-10 New Holland Fiat (India) Deputy Commissioner Of Pvt. Ltd. 303, Central Income Tax-Range-10(1), Vs. Plaza, 166, Cst Road Aayakar Bhavan, Mumbai. Kalina, Santacruz East Mumbai-400098. Pan No. Aaaci3922Q Appellant Respondent Assessee By : Mr. Arijit Chakravarty & Ms. Sharddha Swarup, Ars Revenue By : Mr. Debashish Chanda, Dr Last Date Of Hearing : 07/06/2019 Date Of Pronouncement: 28/08/2019

For Appellant: Mr. Arijit Chakravarty &For Respondent: Mr. Debashish Chanda, DR

Section 143(2)Section 143(3)Section 144CSection 92CSection 92C(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2009-10 New Holland Fiat (India) Deputy Commissioner of Pvt. Ltd. 303, Central Income Tax-Range-10(1), Vs. Plaza, 166, CST Road Aayakar Bhavan, Mumbai. Kalina, Santacruz East Mumbai-400098. PAN No. AAACI3922Q Appellant Respondent Assessee by : Mr. Arijit Chakravarty & Ms. Sharddha Swarup, ARs Revenue by : Mr. Debashish Chanda, DR Last Date of Hearing : 07/06/2019 Date of pronouncement: 28/08/2019 ORDER PER N.K. PRADHAN, AM This is an appeal filed…

M/S Ocwen Financial Solutions Private Limited, Bangalore vs. Joint Commissioner of Income Tax Special Range-5, Bangalore

In the result, the assessee’s appeal for Assessment Year 2014-15 is partly allowed

ITA 130/BANG/2019[2014-15]Status: DisposedITAT Bangalore07 Aug 2019AY 2014-15

Bench: Shri Jason P Boaz & Shri Pavan Kumar Gadaleit(Tp)A No.130/Bang/2019 Assessment Years : 2014-15 M/S. Ocwen Financial Vs. Joint Commissioner Of Solutions Pvt. Ltd., Income-Tax, Pritech Park, Block 12, Unit 2, Special Range-5, 5B & 6A Floors, Bellandur Bengaluru. Village, Sarjapur Marathahalli Ring Road, Bengaluru – 560 103. Pan : Aaaco 7914 J Appellant Respondent Assessee By : Shri. Chavali Narayan, Ca Revenue By : Shri. K. Devarathna Kumar, Jt.Cit Date Of Hearing : 13.06.2019 Date Of Pronouncement : 07.08.2019 O R D E R Per Jason P Boaz: This Appeal By The Assessee Is Directed Against The Final Order Of Assessment Dated 27.11.2018 For Assessment Year 2014-15 Passed Under Section 143(3) R.W.S. 144C(13) Of The Income Tax Act, 1961 (In Short ‘The Act’); Pursuant To The Directions Issued By The Dispute Resolution Panel – 3, Mumbai Under Section 144C(5) Of The Act On 30.07.2018. 2. Briefly Stated, The Facts Of The Case Are As Under:-

For Appellant: Shri. Chavali Narayan, CAFor Respondent: Shri. K. Devarathna Kumar, Jt.CIT

Section 143(3)Section 144C(5)Section 154Section 92C

…e paper book by the assessee), it has been held that foreign exchange fluctuation cannot be excluded from the computation of the operating margin of the assessee company: SAP Labs India P. Ltd. Vs. ACIT - 44 SOT 156 (bang) 1. Prakash I Shah reported in (2008) 115 ITD 167 (Mum) 2. (SB) Smt. Sujata Grover Vs. Dy. CIT (2002) 74 TTJ (Del) 347 3. M/ s. S. Narendra Vs. Addl.CIT - ITA No.6839/ Mum/ 4. 2012 -Mumbai Tribunal M/ s. Mercedes Benz Research & development India Pvt. 5. Ltd. Vs. DCIT (IT/ TP A.No.1222/ Bang/ 2011 - Bangalore Tribunal M/ s. Trilogy E-Business Software India Private Ltd., Vs. 6. DCIT, ITA No.1054…

Deputy Commissioner of Income-Tax, Pune vs. Trizetto Services India Pvt. Ltd., Pune

In the result, appeal of Revenue is dismissed

ITA 667/PUN/2016[2011-12]Status: DisposedITAT Pune24 Jul 2019AY 2011-12

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am आयकर अपील सं. / Ita No.667/Pun/2016 िनधा"रण वष" / Assessment Year : 2011-12 Dcit, Circle-7, अपीलाथ"/Appellant Pune. …. Vs. Trizetto Services India Pvt. Ltd., 6Th Floor, “D” Building, Weikfield, It-Citi Infopark, Nagar Road, Pune-411014. …. ""थ" / Respondent Pan : Aabct8862F Revenue By : Ms. Amrita Mishra Assessee By : Shri Rajendra Agiwal सुनवाई क" तारीख / घोषणा क" तारीख / Date Of Hearing : 24.06.2019 Date Of Pronouncement: 24.07.2019 आदेश / Order Per D. Karunakara Rao, Am : This Appeal Is Filed By The Revenue Against The Order Of Drp-3, Mumbai Dated 14.12.2015 For The Assessment Year 2011-12. 2. The Revised Grounds Raised By The Revenue Are As Under :- Whether The Drp Was Justified In Rejecting Eclerx Services Ltd. “1. Treating It As Kpo Without Appreciating That Kpo & Bpo Companies Both Fell Under Broader Ites Category & In Reality There Is Seamlessness In Ites Functions & Comparability Analysis Is Based On Functions, Assets & Risk. 2. Whether The Drp Was Right In Law & On Facts In Directing Tpo To Re- Compute The Operating Profit Margin Of The Assessee Without Considering The One Time Price Rebate Of Rs.5,32,10,455/-.” 3. Briefly Stated The Relevant Facts Include That The Assessee Is Engaged In Providing Bpo Services I.E. Remote Processing Applications Including

For Appellant: Shri Rajendra AgiwalFor Respondent: Ms. Amrita Mishra

Section 92C

…onceded before us that out of total losses of approximately Rs.62 lakhs, losses to the tune of about Rs.35 lakhs relate to earlier year and the balance losses relate to this year. The Mumbai Special Bench of Tribunal in the case of Prakash L. Shah reported in 115 ITD 167 (SB) had held that gain due to exchange rate difference in the year of receipt on account of earlier exports and allowance of deduction under section 80HHC of the Act in such later year was not sustainable. Following the simile, we hold that while computing PLI for the year under consideration, the loss arising on account of foreign exchange fluc…

Ina Bearings India Pvt. Ltd, Pune vs. Deputy Commissioner of Income Tax

In the result, the appeal of the assessee is allowed to the

ITA 43/PUN/2017[2010-11]Status: DisposedITAT Pune07 Jun 2019AY 2010-11

Bench: Shri R.S. Syal & Shri Partha Sarathi Chaudhuryआयकर अपील सं. / Ita No.43/Pun/2017 िनधा"रण वष" / Assessment Year : 2010-11

…the foreign exchange gain/loss directly results from the trading items, we fail to appreciate as to how such foreign exchange fluctuation gain/loss can be considered as non-operating. The Special Bench of the Tribunal in ACIT Vs Prakash I. 7. Shah (2008) 115 ITD 167 (Mum)(SB) has held that the gain due to fluctuations in the foreign exchange rate emanating from export is its integral part and cannot be differentiated from the export proceeds simply on the ground that the foreign currency rate has increased subsequent to sale but prior to realization. It went on to add that when goods are exported and invoic…

Cummins Turbo Technologies Ltd., Pune vs. Deputy Commissioner of Income Tax, Pune

Appeal of the assessee is partly allowed for statistical purpose

ITA 388/PUN/2017[2012-13]Status: DisposedITAT Pune17 Jan 2019AY 2012-13

Bench: Shri Anil Chaturvedi, Am & Shri Partha Sarathi Chaudhury, Jm

For Appellant: Shri Ketan VedFor Respondent: Smt. Nandita Kanchan

Section 143(3)

…per book by the assessee), it has been held that foreign exchange fluctuation cannot be excluded from the computation of the operating margin of the assessee company : 1. SAP Labs India P. Ltd. Vs. ACIT – 44 SOT 156 (bang) 2. Prakash I Shah reported in (2008) 115 ITD 167 (Mum) (SB) 3. Smt. Sujata Grover Vs. Dy.CIT (2002) 74 TTJ (Del) 347 4. M/s. S. Narendra Vs. Addl.CIT – ITA No.6839/Mum/2012 – Mumbai Tribunal 5. M/s. Mercedes Benz Research & development India Pvt. Ltd. Vs. DCIT (IT/TP A.No.1222/Bang/2011 –Bangalore Tribunal 6. M/s. Trilogy E-Business Software India Private Ltd., Vs. DCIT, ITA No.1054/Bang/2011 –…

Fresenius Kabi India Private Limited, Pune vs. Assistant Commissioner of Income Tax

In the result, appeal of the assessee is partly allowed and that of the Revenue appeal is partly allowed for statistical purpose

ITA 2572/PUN/2016[2011-12]Status: DisposedITAT Pune02 Nov 2018AY 2011-12

Bench: Shri R.S. Syal & Shri Vikas Awasthy, Jm

For Appellant: Shri Ketan VedFor Respondent: Smt. Nandita Kanchan (CIT)

…hould be taken as operating in nature, against which the assessee has come up before the Tribunal. 6. We have heard the rival submissions and gone through the relevant material on record. The Special Bench of the Tribunal in ACIT Vs Prakash I. Shah (2008) 115 ITD 167 (Mum)(SB) has held that the gain due to fluctuations in the foreign exchange rate emanating from export is its integral part and cannot be differentiated from the export proceeds simply on the ground that the foreign currency rate has increased subsequent to sale but prior to realization. It went on to add that when goods are exported and invoic…

Siemens Industry Software (India) Pvt. Ltd., New Delhi vs. DCIT, New Delhi

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

ITA 1307/DEL/2014[2009-10]Status: DisposedITAT Delhi14 Sept 2018AY 2009-10

For Appellant: S/Shri Ravi Sharma & Anubhav RastogiFor Respondent: Shri Sanjay I. Bara, CIT DR

Section 92C

…hat while working out operating margin, amount of foreign exchange gain/loss is required to be considered as an item of operating revenue/cost both in case of assessee as well as comparables. The Special bench of the Tribunal in ACIT vs Prakash I. Shah (2008) 115 ITD 167 (Mum)(SB) has held that the gain due to fluctuations in the foreign exchange rate emanating from export is its integral part and cannot be differentiated from the export proceeds simply on the ground that the foreign currency rate has increased subsequent to sale but prior to realization. Further, goods are exported and invoice is raised in curre…

Deputy Commissioner of Income-Tax vs. Intervet India Pvt. Ltd

In the result, appeal of the assessee for assessment year 2008-09 is

ITA 801/PUN/2014[2004-05]Status: DisposedITAT Pune29 Jun 2018AY 2004-05

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita No.155/Pun/2013 "नधा"रण वष" / Assessment Year : 2008-09

For Appellant: Shri Danesh BafnaFor Respondent: Smt. Nirupama Kotru

Section 143(3)

…per book by the assessee), it has been held that foreign exchange fluctuation cannot be excluded from the computation of the operating margin of the assessee company: 1. SAP Labs India P. Ltd. Vs. ACIT – 44 SOT 156 (bang) 2. Prakash I Shah reported in (2008) 115 ITD 167 (Mum) (SB) 3. Smt. Sujata Grover Vs. Dy.CIT (2002) 74 TTJ (Del) 347 4. M/s. S. Narendra Vs. Addl.CIT – ITA No.6839/Mum/2012 – Mumbai Tribunal 5. M/s. Mercedes Benz Research & development India Pvt. Ltd. Vs. DCIT (IT/TP A.No.1222/Bang/2011 –Bangalore Tribunal 6. M/s. Trilogy E-Business Software India Private Ltd., Vs. DCIT, ITA No.1054/Bang/2011 –…

Intervet India Private Ltd., Pune vs. Deputy Commissioner of Income-Tax

In the result, appeal of the assessee for assessment year 2008-09 is

ITA 722/PUN/2014[2004-05]Status: DisposedITAT Pune29 Jun 2018AY 2004-05

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita No.155/Pun/2013 "नधा"रण वष" / Assessment Year : 2008-09

For Appellant: Shri Danesh BafnaFor Respondent: Smt. Nirupama Kotru

Section 143(3)

…per book by the assessee), it has been held that foreign exchange fluctuation cannot be excluded from the computation of the operating margin of the assessee company: 1. SAP Labs India P. Ltd. Vs. ACIT – 44 SOT 156 (bang) 2. Prakash I Shah reported in (2008) 115 ITD 167 (Mum) (SB) 3. Smt. Sujata Grover Vs. Dy.CIT (2002) 74 TTJ (Del) 347 4. M/s. S. Narendra Vs. Addl.CIT – ITA No.6839/Mum/2012 – Mumbai Tribunal 5. M/s. Mercedes Benz Research & development India Pvt. Ltd. Vs. DCIT (IT/TP A.No.1222/Bang/2011 –Bangalore Tribunal 6. M/s. Trilogy E-Business Software India Private Ltd., Vs. DCIT, ITA No.1054/Bang/2011 –…

Intervet India Pvt. Ltd., Pune vs. DCIT, Circle 1(2), Pune

In the result, appeal of the assessee for assessment year 2008-09 is

ITA 155/PUN/2013[2008-09]Status: DisposedITAT Pune29 Jun 2018AY 2008-09

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita No.155/Pun/2013 "नधा"रण वष" / Assessment Year : 2008-09

For Appellant: Shri Danesh BafnaFor Respondent: Smt. Nirupama Kotru

Section 143(3)

…per book by the assessee), it has been held that foreign exchange fluctuation cannot be excluded from the computation of the operating margin of the assessee company: 1. SAP Labs India P. Ltd. Vs. ACIT – 44 SOT 156 (bang) 2. Prakash I Shah reported in (2008) 115 ITD 167 (Mum) (SB) 3. Smt. Sujata Grover Vs. Dy.CIT (2002) 74 TTJ (Del) 347 4. M/s. S. Narendra Vs. Addl.CIT – ITA No.6839/Mum/2012 – Mumbai Tribunal 5. M/s. Mercedes Benz Research & development India Pvt. Ltd. Vs. DCIT (IT/TP A.No.1222/Bang/2011 –Bangalore Tribunal 6. M/s. Trilogy E-Business Software India Private Ltd., Vs. DCIT, ITA No.1054/Bang/2011 –…

M/S. Keihin Panalfa Ltd., Gurgaon vs. ACIT, New Delhi

In the result the appeal of the Department stands partly

ITA 1790/DEL/2014[2009-10]Status: DisposedITAT Delhi19 Jun 2018AY 2009-10

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastava

For Appellant: Shri R.K. Kapoor, CAFor Respondent: Shri Sanjay I. Bara, CIT DR, Smt. Namita Panday, Sr. DR

Section 40A(2)(b)

…Separator India Pvt. Ltd. ITA No. 4446/Del/2007, the coordinate bench that foreign exchange fluctuation fluctuation should form part of operating income/cost while computing operating margin. (vi) The special bench in case of ACIT vs. Prakash I. Shah (2008) 115 ITD 167 (Mum) SB, has held that foreign exchange fluctuation is a part of export turnover. (vii) The Hon'ble Supreme Court in Sutlej Cotton Mills Ltd. VS. CIT 116 ITR 1 (SC) held that "where profit or loss arises to an assessee on account of appreciation or depreciation in the value of foreign currency held by it, on conversion into another currency, su…

ACIT, New Delhi vs. M/S. Keihin Panalfa Limited, New Delhi

In the result the appeal of the Department stands partly

ITA 1201/DEL/2014[2009-10]Status: DisposedITAT Delhi19 Jun 2018AY 2009-10

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastava

For Appellant: Shri R.K. Kapoor, CAFor Respondent: Shri Sanjay I. Bara, CIT DR, Smt. Namita Panday, Sr. DR

Section 40A(2)(b)

Gera Developments Pvt. Ltd., Pune vs. Commissioner of Income-Tax (Appeals) -1

In the result, appeal of the Revenue is dismissed

ITA 1609/PUN/2014[2005-06]Status: DisposedITAT Pune01 Jun 2018AY 2005-06

Bench: Shri D.Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita No. 597/Pun/2013 िनधा"रण वष" / Assessment Year : 2005-06

For Appellant: Shri Nilesh Khandelwal & Shri Rajiv ThakkarFor Respondent: Shri Ajay Modi, JCIT

Section 133ASection 154Section 69

…216 (SB) (Mum-Trib.) 3. Trend Micro India Pvt. Ltd. Vs. DCIT 64 taxmann.com 462 (Delhi-Trib.) 4. ACIT Vs. Anima Investment Ltd. 73 ITD 125 (Delhi (TM) 5. ACIT Vs. Maersk Global Service Centre India Pvt. Ltd. 141 ITR 541 (Mum. Trib.) 6. ACIT Vs. Prakash I Shah 115 ITD 167 (Mum. Trib.) 7. ACIT Vs. Tech Books Electronics Pvt. Ltd. 176 ITJ 20 (Delhi.Trib.) 8. Travel Security Services India Pvt. Ltd. Vs. DCIT 186 TTJ 644 (Delhi Trib.) 9. Mckinsey Knowledge Centre Pvt. Ltd. Vs. DCIT 183 TTJ 553 (Delhi Trib.) In fact, this issue is raised by the Ld. DR for the first time before the Tribunal. Ld.DR is of the opinion tha…

Dy. CIT, Circle 1(2), Pune vs. Gera Development Pvt. Ltd., Pune

In the result, appeal of the Revenue is dismissed

ITA 767/PUN/2013[2005-06]Status: DisposedITAT Pune01 Jun 2018AY 2005-06

Bench: Shri D.Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita No. 597/Pun/2013 िनधा"रण वष" / Assessment Year : 2005-06

For Appellant: Shri Nilesh Khandelwal & Shri Rajiv ThakkarFor Respondent: Shri Ajay Modi, JCIT

Section 133ASection 154Section 69

Gera Developments Pvt. Ltd., Pune vs. Asst. CIT, Circle 1(2), Pune

In the result, appeal of the Revenue is dismissed

ITA 597/PUN/2013[2005-06]Status: DisposedITAT Pune01 Jun 2018AY 2005-06

Bench: Shri D.Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita No. 597/Pun/2013 िनधा"रण वष" / Assessment Year : 2005-06

For Appellant: Shri Nilesh Khandelwal & Shri Rajiv ThakkarFor Respondent: Shri Ajay Modi, JCIT

Section 133ASection 154Section 69

Imerys Newquest (India) P. Ltd., Pune vs. Deputy Commissioner of Income-Tax

In the result, appeal of the assessee is partly allowed in the terms aforesaid

ITA 590/PUN/2015[2010-11]Status: DisposedITAT Pune23 May 2018AY 2010-11

Bench: Shri Anil Chaturvedi, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita No. 590/Pun/2015 "नधा"रण वष" / Assessment Year : 2010-11

For Appellant: Shri Rajendra Agiwal

Section 143(3)

…per book by the assessee), it has been held that foreign exchange fluctuation cannot be excluded from the computation of the operating margin of the assessee company: 1. SAP Labs India P. Ltd. Vs. ACIT – 44 SOT 156 (bang) 2. Prakash I Shah reported in (2008) 115 ITD 167 (Mum) (SB) 14 A.Y. 2010-11 3. Smt. Sujata Grover Vs. Dy.CIT (2002) 74 TTJ (Del) 347 4. M/s. S. Narendra Vs. Addl.CIT – ITA No.6839/Mum/2012 – Mumbai Tribunal 5. M/s. Mercedes Benz Research & development India Pvt. Ltd. Vs. DCIT (IT/TP A.No.1222/Bang/2011 –Bangalore Tribunal 6. M/s. Trilogy E-Business Software India Private Ltd., Vs. DCIT, ITA N…