BNY Mellon International Operations (India) (P.) Ltd. v. ACIT

52 Taxmann.com 306Reported decision2014#14318 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2018.

Judgments citing BNY Mellon International Operations (India) (P.) Ltd. v. ACIT

KPIT CUMMINS GLOBAL BUSINESS SOLUTIONS LTD.,,PUNE vs. ASSISTANT COMMISSIONER OF INCOME-TAX,,

In the result, appeal of assessee relating to assessment year 2008-09 is partly allowed, appeal of assessee relating to assessment year 2009-10 and appeal of Revenue are partly allowed

ITA 525/PUN/2014[2009-10]Status: DisposedITAT Pune09 Apr 2018AY 2009-10

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita No.246/Pun/2013 यििाारण वषा / Assessment Year : 2008-09

For Appellant: Shri Kishore PhadkeFor Respondent: Shri Rajeev Kumar, CIT
Section 10ASection 143(3)Section 37(1)Section 92CSection 92C(2)

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “ए” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA No.246/PUN/2013 यििाारण वषा / Assessment Year : 2008-09 KPIT Cummins Global Business Solutions Ltd. (Now merged with KPIT Cummins Infosystems Ltd.) Plot No.35/36, Rajiv Gandhi Infotech Park, Phase 1, MIDC, Hinjewadi, Phase 1 Road, अऩीऱाथी/Appellant Pune – 411057 …. PAN: AACCK6967F Vs. The Asst. Commissioner of Income Tax, …. प्रत्यथी / Respondent Circle 11(…

ASSISTANT COMMISSIONER OF INCOME-TAX vs. M/S. KPIT TECHNOLOGIES LTD.,, PUNE

In the result, appeal of assessee relating to assessment year 2008-09 is partly allowed, appeal of assessee relating to assessment year 2009-10 and appeal of Revenue are partly allowed

ITA 459/PUN/2014[2009-10]Status: DisposedITAT Pune09 Apr 2018AY 2009-10

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita No.246/Pun/2013 यििाारण वषा / Assessment Year : 2008-09

For Appellant: Shri Kishore PhadkeFor Respondent: Shri Rajeev Kumar, CIT
Section 10ASection 143(3)Section 37(1)Section 92CSection 92C(2)

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “ए” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA No.246/PUN/2013 यििाारण वषा / Assessment Year : 2008-09 KPIT Cummins Global Business Solutions Ltd. (Now merged with KPIT Cummins Infosystems Ltd.) Plot No.35/36, Rajiv Gandhi Infotech Park, Phase 1, MIDC, Hinjewadi, Phase 1 Road, अऩीऱाथी/Appellant Pune – 411057 …. PAN: AACCK6967F Vs. The Asst. Commissioner of Income Tax, …. प्रत्यथी / Respondent Circle 11(…

KPIT CUMMINS GLOBAL BUSINESS SOLUTIONS LTD., (NOW MERGED WITH KPIT CUMMINS INFOSYSTEMS LTD),PUNE vs. ACIT, CIRCLE 11(1), PUNE

In the result, appeal of assessee relating to assessment year 2008-09 is partly allowed, appeal of assessee relating to assessment year 2009-10 and appeal of Revenue are partly allowed

ITA 246/PUN/2013[2008-09]Status: DisposedITAT Pune09 Apr 2018AY 2008-09

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita No.246/Pun/2013 यििाारण वषा / Assessment Year : 2008-09

For Appellant: Shri Kishore PhadkeFor Respondent: Shri Rajeev Kumar, CIT
Section 10ASection 143(3)Section 37(1)Section 92CSection 92C(2)

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “ए” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA No.246/PUN/2013 यििाारण वषा / Assessment Year : 2008-09 KPIT Cummins Global Business Solutions Ltd. (Now merged with KPIT Cummins Infosystems Ltd.) Plot No.35/36, Rajiv Gandhi Infotech Park, Phase 1, MIDC, Hinjewadi, Phase 1 Road, अऩीऱाथी/Appellant Pune – 411057 …. PAN: AACCK6967F Vs. The Asst. Commissioner of Income Tax, …. प्रत्यथी / Respondent Circle 11(…

CORPORATE EXECUTIVE BOARD INDIA PVT. LTD.,GURGAON vs. ACIT, GURGAON

ITA 963/DEL/2015[2010-11]Status: DisposedITAT Delhi17 Mar 2017AY 2010-11

Bench: Sh. I.C. Sudhir & Sh. O.P. Kantassessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 M/S. Corporate Executive Board Vs. Asstt. Commissioner Of Income India Pvt. Ltd., 6Th Floor, Building Tax, Circle-1(1), Gurgaon 10B, Dlf Cyber City, Dlf Phase-Ii, Gurgaon Pan : Aaccc3453C (Appellant) (Respondent) & Assessment Year: 2011-12

Section 133(6)Section 144CSection 92Section 92C

…(P) Ltd. Vs. Income Tax Officer (AY: 2008-09)[2013] 38 taxmann.com 55 (Bangalore- Trib.) [ Para 10 & 11, Page 82 of Cnv. Paperbook]. 2. BNY Mellon International Operations (India) P. Ltd. (ASSESSMENT YEAR-2008-09) Vs. Asstt. Commissioner of Income Tax [2014] 52 Taxmann.com 306 (Pune-Trib.) [Para 9- 9.2, Page 97 of Cnv. Paperbook]. (B)Coral hub ( Previously known as Vishal Information Technologies Ltd.) 6.2 The learned Authorized Representative requested for rejection of the comparable due to the following reasons: i. Referring to page 31 of the paper book, the learned Authorized Representative submitted that th…

CEB INDIA PVT. LTD.,GURGAON vs. ACIT, GURGAON

ITA 6683/DEL/2015[2011-12]Status: DisposedITAT Delhi17 Mar 2017AY 2011-12

Bench: Sh. I.C. Sudhir & Sh. O.P. Kantassessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 M/S. Corporate Executive Board Vs. Asstt. Commissioner Of Income India Pvt. Ltd., 6Th Floor, Building Tax, Circle-1(1), Gurgaon 10B, Dlf Cyber City, Dlf Phase-Ii, Gurgaon Pan : Aaccc3453C (Appellant) (Respondent) & Assessment Year: 2011-12

Section 133(6)Section 144CSection 92Section 92C

…(P) Ltd. Vs. Income Tax Officer (AY: 2008-09)[2013] 38 taxmann.com 55 (Bangalore- Trib.) [ Para 10 & 11, Page 82 of Cnv. Paperbook]. 2. BNY Mellon International Operations (India) P. Ltd. (ASSESSMENT YEAR-2008-09) Vs. Asstt. Commissioner of Income Tax [2014] 52 Taxmann.com 306 (Pune-Trib.) [Para 9- 9.2, Page 97 of Cnv. Paperbook]. (B)Coral hub ( Previously known as Vishal Information Technologies Ltd.) 6.2 The learned Authorized Representative requested for rejection of the comparable due to the following reasons: i. Referring to page 31 of the paper book, the learned Authorized Representative submitted that th…

M/S. CORPORATE EXECUTIVE BOARD INDIA PVT. LTD.,GURGAON vs. ACIT, GURGAON

ITA 1088/DEL/2014[2009-10]Status: DisposedITAT Delhi17 Mar 2017AY 2009-10

Bench: Sh. I.C. Sudhir & Sh. O.P. Kantassessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 M/S. Corporate Executive Board Vs. Asstt. Commissioner Of Income India Pvt. Ltd., 6Th Floor, Building Tax, Circle-1(1), Gurgaon 10B, Dlf Cyber City, Dlf Phase-Ii, Gurgaon Pan : Aaccc3453C (Appellant) (Respondent) & Assessment Year: 2011-12

Section 133(6)Section 144CSection 92Section 92C

…(P) Ltd. Vs. Income Tax Officer (AY: 2008-09)[2013] 38 taxmann.com 55 (Bangalore- Trib.) [ Para 10 & 11, Page 82 of Cnv. Paperbook]. 2. BNY Mellon International Operations (India) P. Ltd. (ASSESSMENT YEAR-2008-09) Vs. Asstt. Commissioner of Income Tax [2014] 52 Taxmann.com 306 (Pune-Trib.) [Para 9- 9.2, Page 97 of Cnv. Paperbook]. (B)Coral hub ( Previously known as Vishal Information Technologies Ltd.) 6.2 The learned Authorized Representative requested for rejection of the comparable due to the following reasons: i. Referring to page 31 of the paper book, the learned Authorized Representative submitted that th…

M/S. CORPORATE EXECUTIVE BOARD INDIA PVT. LTD.,GURGAON vs. ACIT, GURGAON

ITA 6328/DEL/2012[2008-09]Status: DisposedITAT Delhi17 Mar 2017AY 2008-09

Bench: Sh. I.C. Sudhir & Sh. O.P. Kantassessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 M/S. Corporate Executive Board Vs. Asstt. Commissioner Of Income India Pvt. Ltd., 6Th Floor, Building Tax, Circle-1(1), Gurgaon 10B, Dlf Cyber City, Dlf Phase-Ii, Gurgaon Pan : Aaccc3453C (Appellant) (Respondent) & Assessment Year: 2011-12

Section 133(6)Section 144CSection 92Section 92C

…(P) Ltd. Vs. Income Tax Officer (AY: 2008-09)[2013] 38 taxmann.com 55 (Bangalore- Trib.) [ Para 10 & 11, Page 82 of Cnv. Paperbook]. 2. BNY Mellon International Operations (India) P. Ltd. (ASSESSMENT YEAR-2008-09) Vs. Asstt. Commissioner of Income Tax [2014] 52 Taxmann.com 306 (Pune-Trib.) [Para 9- 9.2, Page 97 of Cnv. Paperbook]. (B)Coral hub ( Previously known as Vishal Information Technologies Ltd.) 6.2 The learned Authorized Representative requested for rejection of the comparable due to the following reasons: i. Referring to page 31 of the paper book, the learned Authorized Representative submitted that th…

BNY Mellon International Operations (India) (P.) Ltd. v. ACIT (52 Taxmann.com 306) — Cited in 7 Judgments | BharatTax