AGM India Advisors Pvt. Ltd. v. DCIT

79 Taxmann.com 86Reported decision2017#11798 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2022.

Judgments citing AGM India Advisors Pvt. Ltd. v. DCIT

Asstt CIT - 5(1)(1), Mumbai vs. M/S. General Atlantic P. Ltd, Mumbai

In the result appeal filed by the revenue is dismissed

ITA 1270/MUM/2021[2010-11]Status: DisposedITAT Mumbai25 Aug 2022AY 2010-11

Bench: Shri Amit Shukla & Shri Gagan Goyalacit-5(1)(1), Room No. 568, 5Th Floor, Aayakar Bhavan, M.K. Road, Mumbai- 400020. ...... Appellant Vs. M/S General Atlantic Pvt. Ltd., Level 19, Birla Auror, Dr. Annie Besant Road, Worli, Mumbai- 400030. Pan: Aabcg7917Q ..... Respondent Appellant By : Dr. Yogesh Kamat, Cit-Dr Respondent By : Sh. Porus Kaka/Divesh Chawla Date Of Hearing : 30/05/2022 Date Of Pronouncement : 25/08/2022 Order Per Gagan Goyal, A.M:

For Appellant: Dr. Yogesh Kamat, CIT-DRFor Respondent: Sh. Porus Kaka/Divesh Chawla

Section 133(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K”, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER ACIT-5(1)(1), Room No. 568, 5th Floor, Aayakar Bhavan, M.K. Road, Mumbai- 400020. ...... Appellant Vs. M/s General Atlantic Pvt. Ltd., Level 19, Birla Auror, Dr. Annie Besant Road, Worli, Mumbai- 400030. PAN: AABCG7917Q ..... Respondent Appellant by : Dr. Yogesh Kamat, CIT-DR Respondent by : Sh. Porus Kaka/Divesh Chawla Date of hearing : 30/05/2022 Date of pronouncement : 25/08/2022 ORDER PER GAGAN GOYAL, A.M: This appeal by the Revenue is directed against the order of…

Clsa India P.Ltd, Mumbai vs. DCIT Cir 4(1)(1), Mumbai

In the result, the appeal is allowed

ITA 902/MUM/2016[2011-12]Status: DisposedITAT Mumbai03 Feb 2020AY 2011-12

Bench: Shri C N Prasad & Shri Rajesh Kumarassessment Year : 2011 -12 Clsa India P. Ltd., Dcit Cir 4(1)(1), (Formerly Cls India Ltd) Mumbai Vs. 8/F, Dalamal House, Nariman Point, Mumbai 400 021. Pan Aaacc2262K (Appellant) (Respondent)

For Appellant: Mr Mukesh ButaniFor Respondent: Ms Jothilakshmi Nayak

Section 143(1)Section 143(2)Section 143(3)Section 144C(5)Section 92CSection 92C(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “K”, MUMBAI Before Shri C N Prasad, Judicial Member & Shri Rajesh Kumar, Accountant Member Assessment Year : 2011 -12 CLSA India P. Ltd., DCIT Cir 4(1)(1), (Formerly CLS India Ltd) Mumbai Vs. 8/F, Dalamal House, Nariman Point, Mumbai 400 021. PAN AAACC2262K (Appellant) (Respondent) Appellant By : Mr Mukesh Butani, Ms Karishma Phatarphekar & Mr Harsh Shah Respondent By : Ms Jothilakshmi Nayak Date of Hearing :27.09.2019 Date of Pronouncement : 03.02.2020 O R D E R Per Rajesh Kumar, Accountant Member This appeal by the assessee is directed against the orde…

Kotak Mhindra Asset Management Co. Ltd, Mumbai vs. Asst CIT (OSD) 3(2), Mumbai

In the result, appeal of the assessee is partly allowed as indicated above

ITA 3424/MUM/2016[2011-12]Status: DisposedITAT Mumbai19 Sept 2019AY 2011-12

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Blem/S. Kotak Mahindra Asset V. Asst. Cit Management Company. Ltd., Range – 14(2)(1) 27 Bkc, G. Block Aayakar Bhavan Bandra Kurla Complex Mumbai -400 020 Bandra (E), Mumbai - 51 Pan: Aaack5576C (Appellant) (Respondent) Assessee By : Shri Vispi T. Patel Department By : Shri D.G. Pansari

For Appellant: Shri Vispi T. PatelFor Respondent: Shri D.G. Pansari

Section 14ASection 14A(1)Section 14A(2)Section 4Section 8D

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI RAJESH KUMAR, HON'BLE ACCOUNTANT MEMBER M/s. Kotak Mahindra Asset v. Asst. CIT Management Company. Ltd., Range – 14(2)(1) 27 BKC, G. Block Aayakar Bhavan Bandra Kurla Complex Mumbai -400 020 Bandra (E), Mumbai - 51 PAN: AAACK5576C (Appellant) (Respondent) Assessee by : Shri Vispi T. Patel Department by : Shri D.G. Pansari Date of Hearing : 21.06.2019 Date of Pronouncement : 19.09.2019 O R D E R PER C.N. PRASAD (JM) 1. This appeal is filed by the assessee against the order of the Learned Commis…

Bain Capital Advisors (India) P.Ltd, Mumbai vs. Asst Cir Cir 3(1)(1), Mumbai

The appeal of the revenue is dismissed

ITA 1996/MUM/2016[2011-12]Status: DisposedITAT Mumbai11 Jun 2019AY 2011-12

Bench: Shri M. Balaganesh & Shri Ravish Soodbain Capital Advisors (India) Assistant Commissioner Of Private Limited, Income Tax, Circle 3(1)(1), 215, 2Nd Floor, Free Press House Room No. 607, Aayakar Bhavan, Free Press Journal Marg, Vs. M.K. Marg, Nariman Point, Mumbai – 400 020 Mumbai – 400 021

For Appellant: Shri Ajit Kumar Jain &For Respondent: Shri Anand Mohan, D.R

Section 143(2)Section 143(3)

…P a g e | 1 ITA No.1996/Mum/2016 AY. 2011-12 Bain Capital Advisors (India) Pvt. Ltd. Vs. ACIT, Circle 3(1)(1) IN THE INCOME TAX APPELLATE TRIBUNAL “K” Bench, Mumbai Before Shri M. Balaganesh, Accountant Member and Shri Ravish Sood, Judicial Member Bain Capital Advisors (India) Assistant Commissioner of Private Limited, Income Tax, Circle 3(1)(1), 215, 2nd Floor, Free Press House Room No. 607, Aayakar Bhavan, Free Press Journal Marg, Vs. M.K. Marg, Nariman Point, Mumbai – 400 020 Mumbai – 400 021 PAN – AADCB4464B (Appellant) (Respondent) Assistant Commissioner of Bain Capital Advisors (India) Income Tax, Circle…

ACIT 3(2)(2), Mumbai vs. Orbimed Advisors India P.Ltd, Mumbai

In the result, the Revenue’s appeal and the cross objections by the

ITA 2653/MUM/2017[2011-12]Status: DisposedITAT Mumbai10 Jun 2019AY 2011-12

Bench: Shri Saktijit Dey & Shri Rajesh Kumarita No.2653 /Mum/2017 Assessment Year : 2011-12 Acit 3(2)(2), Orbimed Advisors India Private Limited, Mumbai Suite- F8E, Grand Hyatt Plaza, Vs. Santacruz (E), Mumbai 400 055. Pan : Aabco0901A (Appellant) (Respondent)

For Appellant: S/Shri Siddhesh Chagule & Ajit Kumar JainFor Respondent: Shri Manish Kumar Singh

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “J”, MUMBAI Before Shri Saktijit Dey, Judicial Member & Shri Rajesh Kumar, Accountant Member ITA No.2653 /Mum/2017 Assessment Year : 2011-12 ACIT 3(2)(2), Orbimed Advisors India Private Limited, Mumbai Suite- F8E, Grand Hyatt Plaza, Vs. Santacruz (E), Mumbai 400 055. PAN : AABCO0901A (Appellant) (Respondent) C.O. No. 346/Mum/2018 (Arising out of ITA No.2653 /Mum/2017 Assessment Year : 2011-12) Orbimed Advisors India Private ACIT 3(2)(2), Limited, Mumbai Vs. Mumbai 400 055. PAN : AABCO0901A (Cross-Objector) (Respondent) For the assessee:S/Shri Siddhesh Chagul…

Tata Asset Management Ltd, Mumbai vs. DCIT Cir 2(3)(1), Mumbai

In the result, assessee’s appeal is partly allowed

ITA 933/MUM/2016[2011-12]Status: DisposedITAT Mumbai15 Mar 2019AY 2011-12

Bench: Shri Saktijit Dey & Shri Manoj Kumar Aggarwal

For Appellant: Shri Faroq IraniFor Respondent: Shri Manish Kumar Singh

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER IT(TP)A no.933/Mum/2016 (Assessment Year : 2011–12) Tata Asset Management Ltd. 9th Floor, Mafatlal Centre ……………. Appellant Nariman Point, Mumbai 400 013 PAN – AAACT1458L v/s Dy. Commissioner of Income Tax ……………. Respondent Circle–2(3))(1), Mumbai Assessee by : Shri Faroq Irani Revenue by : Shri Manish Kumar Singh Date of Hearing – 20.12.2018 Date of Order – 15.03.2019 O R D E R PER SAKTIJIT DEY, J.M. The aforesaid appeal has been filed by the assessee challenging…

Mount Kellett Capital Management India P.Ltd, Mumbai vs. DCIT 14(2)(2), Mumbai

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

ITA 1552/MUM/2016[2011-12]Status: DisposedITAT Mumbai27 Jul 2018AY 2011-12

Bench: Shri G S Pannu & Shri Sandeep Gosainit(Tp)A No.1552/Mum/2016 Assessment Year : 2011-12 Mount Kellett Capital Management Dy. Cit 14(2)(2), India Private Limited., Mumbai Vs. 1302 Tower-3, Indiabulls Finance Centre, Senapati Bapat Marg, Elphinstone Road (West), Mumbai 400 013. Pan Aafcm6895B (Appellant) (Respondent)

For Appellant: Shri Yogesh Thar & Ms. Aayushi ModaniFor Respondent: Ms Amrita Ranjan

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

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “K”, MUMBAI Before Shri G S Pannu, Accountant Member & Shri Sandeep Gosain, Judicial Member IT(TP)A No.1552/Mum/2016 Assessment Year : 2011-12 Mount Kellett Capital Management Dy. CIT 14(2)(2), India Private Limited., Mumbai Vs. 1302 Tower-3, Indiabulls Finance Centre, Senapati Bapat Marg, Elphinstone Road (West), Mumbai 400 013. PAN AAFCM6895B (Appellant) (Respondent) Appellant By : Shri Yogesh Thar & Ms. Aayushi Modani Respondent By : Ms Amrita Ranjan Date of Hearing : 16.07.2018 Date of Pronouncement : 27.07.2018 O R D E R Per G S Pannu, Accountant Me…

DCIT 5(1)(1), Mumbai vs. General Atlantic P.Ltd, Mumbai

In the result, assessee’s appeal is partly allowed and Revenu’s appeal is dismissed

ITA 1717/MUM/2016[2011-12]Status: DisposedITAT Mumbai21 Feb 2018AY 2011-12

Bench: Shri Saktijit Dey & Shri Ramit Kochar

For Appellant: Shri Porus Kaka a/wFor Respondent: Shri Jayant Kumar

Section 143(3)Section 144C(13)

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER ITA no.1717/Mum./2016 (Assessment Year : 2011–12) Dy. Commissioner of Income Tax ……………. Appellant Circle–5(1)(1), Mumbai v/s General Atlantic Pvt. Ltd. 151–152, 15th Floor, Maker Chambers–VI ……………. Respondent 220, Nariman Point, Mumbai 400 021 PAN – AABCG7917Q ITA no.2207/Mum./2016 (Assessment Year : 2011–12) General Atlantic Pvt. Ltd. Level–19, Birla Aurora Dr. Annie Besant Road ……………. Appellant Maharshi Karve Marg Churchgate, Mumbai 400 020 PAN – AABCG7917Q v/s Dy. Commissio…

Sun-Ares India Real Estate P.Ltd, Mumbai vs. DCIT 14(3)(2), Mumbai

Appeal stands allowed in terms of our above order

ITA 621/MUM/2016[2011-12]Status: DisposedITAT Mumbai09 Feb 2018AY 2011-12

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am

For Appellant: Ketan Ved, Ld. ARFor Respondent: Jayant Kumar, Ld. CIT DR

Section 143(3)Section 144CSection 144C(13)Section 92C

…ce of assessee’s comparable namely ICRA Management Consulting Ltd. & IDC Ltd., Ld. AR rightly placed reliance on the decision of this Tribunal rendered in AGM India Advisors Pvt. Ltd. Vs 6 SUN-Ares India Real Estate Private Ltd. Assessment Year 2011-12 DCIT [79 Taxmann.com 86] for identical AY wherein this Tribunal has found both these comparable functionally similar to an assessee carrying out investment advisory services. Respectfully following the same, we direct for inclusion of these two comparables. 4.3 So far as the selection of ICRA online Ltd. by the assessee is concerned, Ld. AR has only stressed the p…