Carlyle India Advisors Pvt. Ltd. v. DCIT

79 Taxmann.com 101Income Tax Appellate Tribunal2017#16185 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2026.

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

FRANKLIN TEMPLETON INTERNATIONAL SERVICES (INDIA) P.LTD,MUMBAI vs. DCIT CIR 3(1), MUMBAI

In the result, appeals filed by the assessee stands partly allowed

ITA 2047/MUM/2014[2009-10]Status: DisposedITAT Mumbai20 Feb 2026AY 2009-10

Bench: Smt. Beena Pillai () & Shri Girish Agrawal ()

Section 133(6)Section 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SMT. BEENA PILLAI (JUDICIAL MEMBER) & SHRI GIRISH AGRAWAL (ACCOUNTANT MEMBER) I.T.A. No. 2047/Mum/2014 Assessment Year: 2009-10 Franklin Templeton Vs. DCIT CIR 3(1) International Services Room No.607,Aayakar (India) P. Ltd. Bhavan, M.K. Marg, Tower 2, 13th Floor, Mumbai-400020 Indiabulls Finance Centre, Senapati Bapat Marg, Elphinstone(West), Mumbai - 400013. PAN: AAACF6496L (Appellant) (Respondent) I.T.A. No. 1495/Mum/2015 Assessment Year: 2010-11 Franklin Templeton Vs. DCIT CIR 6 3(1) International Services Room No.522,Aayakar (India) P. Ltd. Bha…

ALTICO CAPITAL INDIA P.LTD,MUMBAI vs. ADDL CIT RG 3(1), MUMBAI

In the result, appeal is partly allowed as indicated above

ITA 4851/MUM/2015[2009-10]Status: DisposedITAT Mumbai13 Mar 2020AY 2009-10

Bench: Shri Saktijit Dey & Shri G. Manjunatha

For Appellant: Shri Farookh V. IraniFor Respondent: Shri Akhtar Hussain Ansari

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER ITA no.4851/Mum./2015 (Assessment Year : 2009–10) Clearwater Capital Partners India Pvt. Ltd. (Earlier known as Altico Capital India Pvt. Ltd.) 7th Floor ……………. Appellant Mudra House, Opp. Grand Hyatt Santacruz (E) Mumbai 400 055 PAN – AACCC3064F v/s Asstt. Commissioner of Income Tax ……………. Respondent Range–3(1), Mumbai Assessee by : Shri Farookh V. Irani Revenue by : Shri Akhtar Hussain Ansari Date of Hearing – 29.01.2020 Date of Order – 13.03.2020 O R D E R PER SAKTIJ…

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…

NOV INDIA P.LTD,NAVI MUMBAI vs. CIT (A) 17, MUMBAI

In the result, these grounds of appeal are allowed for statistical purpose

ITA 2832/MUM/2015[2010-11]Status: DisposedITAT Mumbai10 Jan 2020AY 2010-11

Bench: Shri R.C. Sharma & Shri Pawan Singhm/S Nov India Pvt. Ltd. Dcit Range-8(2) Plot No. R-497, T.T. C Industrial Mumbai. Area, Midc, Rabale, Navi Mumbai-400701. Vs. Pan: Aadcr4279E Appellant Respondent : Shri Arjit Chakravarty With Appellant By Shri Abhishek Tilak (Ar) Respondent By : Shri Udal Raj Singh (Cit-Dr) Date Of Hearing : 07.01.2020 Date Of Pronouncement : 10.01.2020 Order Under Section 254(1)Of Income Tax Act

For Respondent: Shri Arjit Chakravarty with

Section 143(3)Section 254(1)Section 92C

…IN THE INCOME-TAX APPELLATE TRIBUNAL “J” BENCH MUMBAI BEFORE SHRI R.C. SHARMA, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER M/s Nov India Pvt. Ltd. DCIT Range-8(2) Plot No. R-497, T.T. C Industrial Mumbai. Area, MIDC, Rabale, Navi Mumbai-400701. Vs. PAN: AADCR4279E Appellant Respondent : Shri Arjit Chakravarty with Appellant by Shri Abhishek Tilak (AR) Respondent by : Shri Udal Raj Singh (CIT-DR) Date of Hearing : 07.01.2020 Date of Pronouncement : 10.01.2020 ORDER UNDER SECTION 254(1)OF INCOME TAX ACT PER PAWAN SINGH, JUDICIAL MEMBER; 1. This appeal by assessee is directed against the order o…

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…