ACIT v. Sonata Software Ltd.

55 SOT 533Income Tax Appellate Tribunal#18139 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2019.

Judgments citing ACIT v. Sonata Software Ltd.

MOTT MACDONALD CONSULTANTS (I) P.LTD,MUMBAI vs. ASST COT COR 2(2), MUMBAI

In the result, appeal of the assessee is allowed

ITA 7701/MUM/2012[2008-09]Status: DisposedITAT Mumbai30 Jul 2019AY 2008-09

Bench: Shri G.S. Pannu, Vice- & Shri Pawan Singhmott. Macdonald Consultants Acit Circle-2(2) (India) Pvt. Ltd. 44, Khanna Mumbai. Constructions House, Dr. R.G. Thandani Marg, Vs. Mumbai-400018. Pan: Aabcm0834G Appellant Respondent Appellant By : Miss. Aarti Vissanji (Ar) Respondent By : Shri Saurabh Deshpande & Shri Manjunath Karkihalli( Sr.Dr’S) Date Of Hearing : 10.05.2019 Date Of Pronouncement : .07.2019

For Appellant: Miss. Aarti Vissanji (AR)For Respondent: Shri Saurabh Deshpande and Shri Manjunath Karkihalli( Sr.DR’s)
Section 143(3)Section 254(1)Section 92C

…tion of ALP. It should not be discarded unless Revenue can demonstrate fallacies in its application; traditional methods to be preferred over TNMM. In support of her submissions the ld. AR for the assessee relied on the decisions in ACIT v Sonata Software (55 SOT 533), Birla soft India Ltd. v DCIT (44 SOT 664 (Del.) and ACIT Vs MMS India (P.) Ltd. 123 TTJ 657 (Pune) 9. In alternate submission the ld. AR for the assessee submits that the assessee selected 19 comparable companies from Prowess database and the average margin of comparable were 10.48%. The TPO accepted 11 comparables out of 19 comparable. The…

DCIT, NEW DELHI vs. M/S. NEC TECHNOLOGIES INDIA PVT. LTD., NEW DELHI

In the result assessee’s appeal stands partly allowed and revenue’s appeal stands dismissed

ITA 312/DEL/2016[2011-12]Status: DisposedITAT Delhi11 Jul 2018AY 2011-12

Bench: Shri P.M.Jagtap & Smt. Beena A Pillaiay: 2011-12 Nec Technologies India P Ltd. Vs. Dy.Cit, Circle 18(1) Unit No.1, 2Nd Floor New Delhi Tdi Centre Commercial Plot No.7 Jasola New Delhi 110 025 Pan: Aaccn2062Q Ay: 2011-12 Dy.Cit, Circle 18(1) Vs. Nec Technologies India New Delhi P.Ltd. New Delhi

For Appellant: Sh. Neeraj Jain, Adv. and Sh. Ramit Katyal, AdvFor Respondent: Sh. Sanjay Kumar Yadav, Sr.DR
Section 143Section 143(3)Section 144CSection 92C(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: ‘I-2’, NEW DELHI BEFORE SHRI P.M.JAGTAP, ACCOUNTANT MEMBER AND SMT. BEENA A PILLAI, JUDICIAL MEMBER AY: 2011-12 NEC Technologies India P Ltd. vs. Dy.CIT, Circle 18(1) Unit No.1, 2nd Floor New Delhi TDI Centre Commercial Plot no.7 Jasola New Delhi 110 025 PAN: AACCN2062Q AY: 2011-12 Dy.CIT, Circle 18(1) vs. NEC Technologies India New Delhi P.Ltd. New Delhi (Appellant) (Respondent) Assessee by : Sh. Neeraj Jain, Adv. and Sh. Ramit Katyal, Adv. Department by : Sh. Sanjay Kumar Yadav, Sr.DR Date of Hearing : 19.04.2018 Date of Pronouncement: 11.07.2018 ORDER PE…

M/S. NEC TECHNOLOGIES INDIA PVT. LTD.,NEW DELHI vs. DCIT, NEW DELHI

In the result assessee’s appeal stands partly allowed and revenue’s appeal stands dismissed

ITA 6283/DEL/2015[2011-12]Status: DisposedITAT Delhi11 Jul 2018AY 2011-12

Bench: Shri P.M.Jagtap & Smt. Beena A Pillaiay: 2011-12 Nec Technologies India P Ltd. Vs. Dy.Cit, Circle 18(1) Unit No.1, 2Nd Floor New Delhi Tdi Centre Commercial Plot No.7 Jasola New Delhi 110 025 Pan: Aaccn2062Q Ay: 2011-12 Dy.Cit, Circle 18(1) Vs. Nec Technologies India New Delhi P.Ltd. New Delhi

For Appellant: Sh. Neeraj Jain, Adv. and Sh. Ramit Katyal, AdvFor Respondent: Sh. Sanjay Kumar Yadav, Sr.DR
Section 143Section 143(3)Section 144CSection 92C(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: ‘I-2’, NEW DELHI BEFORE SHRI P.M.JAGTAP, ACCOUNTANT MEMBER AND SMT. BEENA A PILLAI, JUDICIAL MEMBER AY: 2011-12 NEC Technologies India P Ltd. vs. Dy.CIT, Circle 18(1) Unit No.1, 2nd Floor New Delhi TDI Centre Commercial Plot no.7 Jasola New Delhi 110 025 PAN: AACCN2062Q AY: 2011-12 Dy.CIT, Circle 18(1) vs. NEC Technologies India New Delhi P.Ltd. New Delhi (Appellant) (Respondent) Assessee by : Sh. Neeraj Jain, Adv. and Sh. Ramit Katyal, Adv. Department by : Sh. Sanjay Kumar Yadav, Sr.DR Date of Hearing : 19.04.2018 Date of Pronouncement: 11.07.2018 ORDER PE…

NEC TECHNOLOGIES INDIA LTD,NEW DELHI vs. DEPUTY COMMISSIONER OF INCOME-TAX, NEW DELHI

The appeal of the assessee is allowed

ITA 1102/DEL/2015[2010-11]Status: DisposedITAT Delhi27 Oct 2017AY 2010-11

Bench: Shri N.K. Saini & Shri Kuldip Singh

For Appellant: Shri Ajay Vohra, Senior AdvocateFor Respondent: Shri H.K. Choudhary, CIT DR
Section 143Section 143(3)Section 144CSection 92C(3)

…ining to unbilled revenue profit is derived from export of software services, the same is eligible for deduction u/s 10A (4) of the Act and relied upon the decision rendered by the coordinate Bench of Mumbai of the Tribunal in ACIT vs. Sonata Software Ltd. – 55 SOT 533, available at pages 982 to 987 of the case laws compendium. 39. Section 10A (4) is categoric enough to explain that “profits derived from export of articles or things or computer software shall be the amount which bears to the profits of the business of the undertaking, the same proportion as the export turnover in respect of such articles or…

ITO 10(3)(4), MUMBAI vs. KEYSTONE SOLUTION P. LTD, MUMBAI

In the result, appeal stands partly allowed for statistical purpose

ITA 4508/MUM/2011[2005-06]Status: DisposedITAT Mumbai19 Oct 2016AY 2005-06

Bench: Shri Saktijit Dey & Shri Ramit Kochar

For Appellant: Shri M. MuzaliFor Respondent: Shri N.K. Chand
Section 92C

…annual report of the company. He submitted, the company cannot be treated as a comparable. For such contention, he relied upon a number of decisions which are listed below:– i) CIT v/s IVY Computech Ltd., ITA no.707 of 2014; ii) ACIT v/s Sonata Software Ltd. 55 SOT 533 (Mum.); iii) IVY Computech P. Ltd. v/s ACIT, 43 taxmann.com 183; iv) United Online Software Development (I) P. Ltd. v/s ITO, 44 taxmann.com 424; and v) Cordys Software India P. Ltd. v/s DCIT, 48 taxmann.com 112. 17. We have considered the submissions of the parties and perused the material available on record in the light of the decisions relied u…

ACIT v. Sonata Software Ltd. (55 SOT 533) — Cited in 5 Judgments | BharatTax