Barclays Technology Centre India (P.) Ltd. v. ACIT

56 Taxmann.com 386Income Tax Appellate Tribunal2015#21081 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2021.

Judgments citing Barclays Technology Centre India (P.) Ltd. v. ACIT

Nokia India Pvt. Ltd., Gurgaon vs. Addl.CIT, Special Range-6, New Delhi

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

ITA 6502/DEL/2017[2013-14]Status: DisposedITAT Delhi16 Dec 2021AY 2013-14

Bench: Shri R.K.Panda & Shri Kul Bharat

Section 143(3)Section 144CSection 40Section 928Section 92C(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “I-2” BENCH: NEW DELHI (THROUGH VIDEO CONFERENCING) BEFORE SHRI R.K.PANDA, ACCOUNTANT MEMBER & SHRI KUL BHARAT, JUDICIAL MEMBER ITA No.-6502/Del/2017 [Assessment Year : 2013-14] Nokia India Pvt.Ltd., vs Addl. CIT, TEC, Level 18, DLF Cyber City, Special Range-6, Phase-III, Building No.5, Tower-A, New Delhi. Gurgaon, Haryana-122002. PAN-AAACN2170R APPELLANT RESPONDENT Appellant by Sh. Deepak Chopra, Adv. & Sh.Ankul Goyal, Adv. Respondent by Sh. Shashi Bhusan Shukla, CIT DR Date of Hearing 22.09.2021 Date of Pronouncement 16.12.2021 ORDER PER KUL BHARAT, JM : This appeal…

Deputy Commissioner of Income-Tax vs. Emptoris Technologies India Pvt. Ltd., Pune

In the result, the appeal of the Revenue is dismissed

ITA 1346/PUN/2015[2010-11]Status: DisposedITAT Pune09 Apr 2019AY 2010-11
For Appellant: Shri Nageshwar RaoFor Respondent: Shri Ashok Babu, DR
Section 250Section 92C

…आयकर अपीलीय अिधकरण “ए” "यायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE MS. SUSHMA CHOWLA, JUDICIAL MEMBER & SHRI D. KARUNAKARA RAO, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.1301/PUN/2015 (िनधा"रण वष" / Assessment Year :2010-2011) Emptoris Technologies India Vs. DCIT, Circle-1(2), Pune Private Limited, C/O IBM India Private Ltd. #12,Subramanya Arcade-1, Bannerghatta Main Road, Bengaluru-560029 "थायी लेखा सं./PAN No. : AABCC 3721 G (अपीलाथ" /Appellant) (""यथ" / Respondent) .. AND आयकर अपील सं./ITA No.1346/PUN/2015 (िनधा"रण वष" / Assessment Year :2010-2011) DCIT, Circle-1(2), Pune Vs. E…

Emptoris Technologies India Pvt. Ltd., Bangalore vs. Deputy Commissioner of Income-Tax

In the result, the appeal of the Revenue is dismissed

ITA 1301/PUN/2015[2010-11]Status: DisposedITAT Pune09 Apr 2019AY 2010-11
For Appellant: Shri Nageshwar RaoFor Respondent: Shri Ashok Babu, DR
Section 250Section 92C

…आयकर अपीलीय अिधकरण “ए” "यायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE MS. SUSHMA CHOWLA, JUDICIAL MEMBER & SHRI D. KARUNAKARA RAO, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.1301/PUN/2015 (िनधा"रण वष" / Assessment Year :2010-2011) Emptoris Technologies India Vs. DCIT, Circle-1(2), Pune Private Limited, C/O IBM India Private Ltd. #12,Subramanya Arcade-1, Bannerghatta Main Road, Bengaluru-560029 "थायी लेखा सं./PAN No. : AABCC 3721 G (अपीलाथ" /Appellant) (""यथ" / Respondent) .. AND आयकर अपील सं./ITA No.1346/PUN/2015 (िनधा"रण वष" / Assessment Year :2010-2011) DCIT, Circle-1(2), Pune Vs. E…

ACIT 2(3), Mumbai vs. Tech Mahindra ( R &D Services) Ltd (Now Merged With Tech Mahindra Ltd), Mumbai

The appeal of the assessee is allowed

ITA 2392/MUM/2013[2007-08]Status: DisposedITAT Mumbai01 Mar 2018AY 2007-08
For Appellant: S/Shri Kartik Natarajan, H.P. MahajaniFor Respondent: S/Shri Jayant Kumar, Saurabh Deshpande
Section 10ASection 143(3)Section 254(1)

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण,मुंबई आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण मुंबई मुंबई “केकेकेके” ” ” ” खंडपीठ मुंबई खंडपीठ खंडपीठ मेमेमेमे खंडपीठ Income-tax Appellate Tribunal “K” Bench Mumbai सव"ी सव"ी राजे"" राजे"", लेखा लेखा सद"य सद"य एवं एवं अमरजीत अमरजीत "सह "सह,, "याियक "याियक सद"य सद"य सव"ी सव"ी राजे"" राजे"" लेखा लेखा सद"य सद"य एवं एवं अमरजीत अमरजीत "सह "सह "याियक "याियक सद"य सद"य Before S/Sh. Rajendra, Accountant Member & Amarjit Singh, Judicial Member आयकर अपील अपील संसंसंसं/.I.T.A. No. 2392/Mum/2013, िनधा"रण िनधा"रण वष" वष" / Assessment Year: 2007-08 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण…

Barclays Technology Centre India (P.) Ltd. v. ACIT (56 Taxmann.com 386) — Cited in 4 Judgments | BharatTax