Asia (P) Ltd. v. ACIT

6 SOT 113Income Tax Appellate Tribunal#21139 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2017 to 2024.

Sections most often in play

Section 10A Section 10AA Section 10B Section 115-O Section 143(3)Section 194R Section 234B Section 234C

Judgments citing Asia (P) Ltd. v. ACIT

DCIT, New Delhi vs. M/S. Genpact India, Gurgaon

The appeal of the assessee is partly allowed and appeal of the

ITA 4251/DEL/2016[2011-12]Status: DisposedITAT Delhi29 Apr 2024AY 2011-12

Bench: Shri M. Balaganesh & Shri Yogesh Kumar Usassessment Year: 2011-12

Section 10ASection 143(3)

…sister concern in respect of expenses, by blocking its investible funds without any return Taking into account similar ratios of cases judicially decided in respect of reimbursement of expenses, and particularly that of Glaxo Smith kline Asia (P) Ltd Vs ACIT 6 SOT 113 (Delhi), and in the absence of any technical evaluation or report of similar nature for determining the market related cost of the services rendered by the appellant I hold that 5% of the expenses reimbursed by I Process Pvt. Ltd. to the appellant should fairly constitute profits of the appellant. In view of the decisions quoted in the above mentio…

Ms. Genpact India, New Delhi vs. DCIT, New Delhi

The appeal of the assessee is partly allowed and appeal of the

ITA 4060/DEL/2016[2011-12]Status: DisposedITAT Delhi29 Apr 2024AY 2011-12

Bench: Shri M. Balaganesh & Shri Yogesh Kumar Usassessment Year: 2011-12

Section 10ASection 143(3)

Grasim Industries Ltd vs. Addl. CIT Range 6(3)

In the result, appeal filed by the assesse and revenue are partly allowed

ITA 4753/MUM/2004[2002-03]Status: DisposedITAT Mumbai14 Dec 2021AY 2002-03

Bench: Shri Saktijit Dey, Hon'Ble & Shri S. Rifaur Rahman, Hon'Blegrasim Industries Limited V. Addl. Cit, Range 6(3) Corporate Finance Division 5Th Floor, Room No. 505 Aditya Birla Centre “A” Wing Aayakar Bhavan 2Nd Floor, S.K. Ahire Marg, Worli Mumbai Mumbai-400025 Pan: Aaacg4464B Appellant Respondent Dy. Cit, Range 6(3), V. Grasim Industries Limited, 5Th Floor, Room No. 505, Corporate Finance Division, Aayakar Bhavan, Aditya Birla Centre, “A” Wing, Mumbai-20. 2Nd Floor, S.K. Ahire Marg Worli, Mumbai-400025 Pan: Aaacg4464B Appellant Respondent Assessee By : Shri J.D. Mistry Revenue By : Shri Sandeep Raj & Shri Vijay Kumar Menon

For Appellant: Shri J.D. MistryFor Respondent: Shri Sandeep Raj &

Section 143(3)Section 36(1)(vii)Section 43BSection 80Section 80H

…Ld. AR of the assessee brought to our notice various decisions which are in favour of the assessee viz., Sardar Sarovar Narmada Nigam Ltd [93 TTJ 965 (AHD)], Glaxo Smithkline Asia (P.) Ltd., v. ACIT [97 TTJ 108 (Del), Glaxo Smithkline Asia (P.) Ltd. v. ACIT [6 SOT 113 (Del)], Jindal Steel & Power Ltd., v. ACIT [10 SOT 106 (Del)] and Ekta Promotors (P.) ltd., [113 ITD 719 (Del) and requested the same be adopted in the case of assessee also. 117. Ld. DR vehemently supported the order of the Assessing Officer. 70 ITA No. 4753 & 5584/MUM/2004 (A.Y. 2002-03) Grasim Industries Limited, 118. Considered the submission…

ACIT 14(2)(1), Mumbai vs. Idea Cellular Ltd, Mumbai

In the result the appeal of the Department is dismissed

ITA 3372/MUM/2015[2007-08]Status: DisposedITAT Mumbai06 Feb 2017AY 2007-08

Bench: Shri Dt Garasia, Jm & Shri Ashwani Taneja, Am

For Appellant: Shri M.C. Omi Ningshen, DRFor Respondent: Ms. ManshiPadhiar, AR

Section 1Section 271Section 271(1)(c)Section 32

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI DT GARASIA, JM AND SHRI ASHWANI TANEJA, AM I.T.A. No. 3372/Mum/2015 Assessment Year: 2007-08 ACIT-14(2)(1), M/s IDEA CELLUAR LTD. 432, 4th Floor, AaykarBhavan, 5thfloor, Windsor, off CST road, Mumbai-400020 Kalina, near Vidyanagari, Vs. Santacruz (E), Mumbai-400098 PANNo-AAACB2100P (Appellant) (Respondent) Appellant by : Shri M.C. Omi Ningshen, DR Respondent by : Ms. ManshiPadhiar, AR Date of Hearing : 06/02/2017 Date of Pronouncement : 06 /02/2017 O R D E R PER D. T. GARASIA, JM: This appeal is filed by the Revenue against the order of CIT(A)…