Agnity India Technologies (P.) Ltd. v. ITO

154 ITD 293Income Tax Appellate Tribunal#16877 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2021.

Judgments citing Agnity India Technologies (P.) Ltd. v. ITO

M/S. ESI SOFTWARE (INDIA) PRIVATE LIMITED,BANGALORE vs. THE COMMISSIONER OF INCOME TAX (APPEALS)- 2, BANGALORE

In the result, the appeal filed by the assessee is partly allowed

ITA 34/BANG/2020[2010-11]Status: DisposedITAT Bangalore23 Nov 2021AY 2010-11

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm It(Tp)A No.34/Bang/2020 : Asst.Year 2010-2011 M/S.Esi Software (India) Pvt.Ltd. The Income Tax Officer 24-25, 27Th Cross, Banashankari Ward 11(1) V. 2Nd State, Bangalore – 560 070. Bengaluru. Pan : Aabce2943C. (Appellant) (Respondent) Appellant By : Smt.Tanmayee Rajkumar, Advocate Respondent By : Smt.Priyadarshini Besaganni, Jcit-Dr Date Of Pronouncement : 25.11.2021 Date Of Hearing : 24.11.2021 O R D E R Per George George K, Jm This Appeal At The Instance Of The Assessee Is Directed Against Cit(A)’S Order Dated 10.10.2019. The Relevant Assessment Year Is 2010-2011. 2. The Assessee Has Raised Several Grounds & Sub- Grounds. However, During The Course Of Hearing, The Learned Ar Had Only Pressed Grounds 4.5 & 4.12. The Grounds 4.5 & 4.12 Read As Follows:-

For Appellant: Smt.Tanmayee Rajkumar, AdvocateFor Respondent: Smt.Priyadarshini Besaganni, JCIT-DR
Section 10ASection 143(2)Section 92C

…,140 crores, which is 442 times higher than the assessee. 18. The DRP accepted the objections of the assessee and by following the decision of the Delhi Benches of the Tribunal in the case of Agnity India Technologies (P.) Ltd.v. ITO [2015) 58 taxmann.com 167/154 ITD 293 (Delhi - Trib.), directed the TPO to exclude this company from the list of comparables. 19. We have heard the ld. DR as well as ld. AR and considered the relevant material on record. We note that in the case of Agnity India Technologies (P.) Ltd. (supra), the Delhi Bench of the Tribunal has considered the comparability of this company and the fin…

EMULEX COMMUNICATIONS PRIVATE LIMITED,BANGALORE vs. ITO, BANGALORE

In the result, appeal by the assessee and the Revenue are partly allowed

ITA 230/BANG/2015[2010-11]Status: DisposedITAT Bangalore08 Nov 2019AY 2010-11

Bench: Shri N. V. Vasudevan & Shri A. K. Garodiait(Tp)A Nos. & Appellant Respondent Assessment Year 230/Bang/2015 M/S. Emulex Communications Income-Tax Officer, 2010-11 Pvt. Ltd., Ward – 2(1)(4), Millenium Towers-C, 3Rd Floor, Bengaluru. ‘The Millenia’ 1 & 2, Murphy Road, Ulsoor, Bengaluru – 560 008. Pan : Aacca 9990 L 152/Bang/2015 Income-Tax Officer, M/S. Emulex Communications 2010-11 Ward – 2(1)(4), Pvt. Ltd., Bengaluru. Bengaluru – 560 008. Pan : Aacca 9990 L Revenue By : Shri. C. H. Sundar Rao, Cit-Dr(Itat)(Bengaluru) Assessee By : Shri. T. Suryanarayana, Advocate Date Of Hearing : 06.11.2019 Date Of Pronouncement : 08.11.2019 O R D E R Per N. V. Vasudevan:

For Appellant: Shri. T. Suryanarayana, AdvocateFor Respondent: Shri. C. H. Sundar Rao, CIT-DR(ITAT)(Bengaluru)
Section 143(3)Section 144C(13)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N. V. VASUDEVAN, VICE PRESIDENT AND SHRI A. K. GARODIA, ACCOUNTANT MEMBER IT(TP)A Nos. and Appellant Respondent Assessment year 230/Bang/2015 M/s. Emulex Communications Income-tax Officer, 2010-11 Pvt. Ltd., Ward – 2(1)(4), Millenium Towers-C, 3rd Floor, Bengaluru. ‘The Millenia’ 1 & 2, Murphy Road, Ulsoor, Bengaluru – 560 008. PAN : AACCA 9990 L 152/Bang/2015 Income-tax Officer, M/s. Emulex Communications 2010-11 Ward – 2(1)(4), Pvt. Ltd., Bengaluru. Bengaluru – 560 008. PAN : AACCA 9990 L Revenue by : Shri. C. H. Sundar Rao, CIT-DR(ITAT)(B…

ITO, BANGALORE vs. M/S EMULEX COMMUNICATIONS PVT. LTD.,, BANGALORE

In the result, appeal by the assessee and the Revenue are partly allowed

ITA 152/BANG/2015[2010-11]Status: DisposedITAT Bangalore08 Nov 2019AY 2010-11

Bench: Shri N. V. Vasudevan & Shri A. K. Garodiait(Tp)A Nos. & Appellant Respondent Assessment Year 230/Bang/2015 M/S. Emulex Communications Income-Tax Officer, 2010-11 Pvt. Ltd., Ward – 2(1)(4), Millenium Towers-C, 3Rd Floor, Bengaluru. ‘The Millenia’ 1 & 2, Murphy Road, Ulsoor, Bengaluru – 560 008. Pan : Aacca 9990 L 152/Bang/2015 Income-Tax Officer, M/S. Emulex Communications 2010-11 Ward – 2(1)(4), Pvt. Ltd., Bengaluru. Bengaluru – 560 008. Pan : Aacca 9990 L Revenue By : Shri. C. H. Sundar Rao, Cit-Dr(Itat)(Bengaluru) Assessee By : Shri. T. Suryanarayana, Advocate Date Of Hearing : 06.11.2019 Date Of Pronouncement : 08.11.2019 O R D E R Per N. V. Vasudevan:

For Appellant: Shri. T. Suryanarayana, AdvocateFor Respondent: Shri. C. H. Sundar Rao, CIT-DR(ITAT)(Bengaluru)
Section 143(3)Section 144C(13)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N. V. VASUDEVAN, VICE PRESIDENT AND SHRI A. K. GARODIA, ACCOUNTANT MEMBER IT(TP)A Nos. and Appellant Respondent Assessment year 230/Bang/2015 M/s. Emulex Communications Income-tax Officer, 2010-11 Pvt. Ltd., Ward – 2(1)(4), Millenium Towers-C, 3rd Floor, Bengaluru. ‘The Millenia’ 1 & 2, Murphy Road, Ulsoor, Bengaluru – 560 008. PAN : AACCA 9990 L 152/Bang/2015 Income-tax Officer, M/s. Emulex Communications 2010-11 Ward – 2(1)(4), Pvt. Ltd., Bengaluru. Bengaluru – 560 008. PAN : AACCA 9990 L Revenue by : Shri. C. H. Sundar Rao, CIT-DR(ITAT)(B…

M/S EMBASSY PROPERTY DEVELOPMENT LTD. vs. ADDL..C.I.T.,

In the result, the appeal by the assessee is partly allowed

ITA 205/BANG/2014[2010-11]Status: DisposedITAT Bangalore02 Aug 2019AY 2010-11

Bench: Shri N.V. Vasudevan & Shri Jason P. Boaz

For Appellant: Shri M.P. Lohia, CAFor Respondent: Ms. Neera Malhotra, CIT(DR-II)(ITAT), Bengaluru
Section 143(3)Section 92Section 92C

…ve, KALS Information Systems Ltd. has to be excluded from the list of comparable companies. 13. As far as Laresen & Toubro Infotech is concerned, the ld. DR placed reliance on the decision of ITAT Delhi Bench in the Agnity India Technologies (P) Ltd. v. ITO, 154 ITD 293 (Del) wherein this company was regarded as a comparable company and the observations of the Tribunal are contained in para 14 of this order. The Tribunal has followed its own order in assessee’s own case for AY 2006-07 and also made a reference to the fact that Tribunal’s order for AY 2006-07 was upheld by the Hon’ble Delhi High Court. From a per…

ION TRADING INDIA PRIVATE LIMITED,NEW DELHI vs. INCOME TAX OFFICER, NEW DELHI

In the result, the appeal is disposed off as above

ITA 1035/DEL/2015[2010-11]Status: DisposedITAT Delhi07 Dec 2015AY 2010-11

Bench: Shri R.S. Syal & Shri A.T. Varkey

For Appellant: Shri Manoj Pardasani, CAFor Respondent: Shri Amrendra Kumar, CIT DR
Section 144C(13)Section 144C(5)Section 92C(3)

…product design services while the assessee is a software development services provider. We find that, as submitted by the assessee, the segmental details are not given separately. A Coordinate Bench in the case of Agnity India Technologies (P) Ltd. vs. ITO 154 ITD 293 (Del) regarding the said comparable has held as under: “11. So far as exclusion of three comparables i.e. Larsen and Tourbo Infotech Ltd., Persistent Systems Ltd. and Mindtree Ltd., it is noted that before the CIT(A) the assessee contended that during the financial year 2008-09, it has a turnover of approx. Rs. 14.45 crores which cannot be comp…

Agnity India Technologies (P.) Ltd. v. ITO (154 ITD 293) — Cited in 5 Judgments | BharatTax