CIT v. Cummins Turbo Technologies Ltd.

91 Taxmann.com 307High Court2018#16287 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2023.

Judgments citing CIT v. Cummins Turbo Technologies Ltd.

HSBC SECURITIES AND CAPITAL MARKETS (I) P.LTD,MUMBAI vs. DCIT RG 4(1), MUMBAI

In the result, appeal filed by the assessee is allowed

ITA 702/MUM/2014[2009-10]Status: DisposedITAT Mumbai10 Mar 2023AY 2009-10

Bench: Shri Vikas Awasthy & Shri Gagan Goyal

For Appellant: Ms. Samruddhi Dhananjay Hande, Sr. DRFor Respondent: Sh. Porus Kaka / Tejas Mhatre
Section 143(3)Section 92CSection 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER ITA No. 702/Mum/2014 (A.Y. 2009-10) M/s. HSBC Securities and Capital Markets (India) Pvt. Ltd. 52/60, Mahatma Gandhi Road, Fort, Mumbai- 400001. PAN: AAACJ1395E ..... Appellant Vs. DCIT-4(1), Room No. 640, 6th Floor, Aayakar Bhavan, M.K. Road, Mumbai- 400020. ...... Respondent DCIT-4(1), Room No. 640, 6th Floor, Aayakar Bhavan, M.K. Road, Mumbai- 400020. ...... Appellant Vs. M/s. HSBC Securities and Capital Markets (India) Pvt. Ltd. 52/60, mahatma Gandhi Road, Fort, Mum…

HSBC SECURITIES AND CAPITAL MARKETS (INDIA) P. LTD,MUMBAI vs. DCIT RG 4(1), MUMBAI

In the result, appeal filed by the assessee is allowed

ITA 4459/MUM/2014[2006-07]Status: DisposedITAT Mumbai10 Mar 2023AY 2006-07

Bench: Shri Vikas Awasthy & Shri Gagan Goyal

For Appellant: Ms. Samruddhi Dhananjay Hande, Sr. DRFor Respondent: Sh. Porus Kaka / Tejas Mhatre
Section 143(3)Section 92CSection 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER ITA No. 702/Mum/2014 (A.Y. 2009-10) M/s. HSBC Securities and Capital Markets (India) Pvt. Ltd. 52/60, Mahatma Gandhi Road, Fort, Mumbai- 400001. PAN: AAACJ1395E ..... Appellant Vs. DCIT-4(1), Room No. 640, 6th Floor, Aayakar Bhavan, M.K. Road, Mumbai- 400020. ...... Respondent DCIT-4(1), Room No. 640, 6th Floor, Aayakar Bhavan, M.K. Road, Mumbai- 400020. ...... Appellant Vs. M/s. HSBC Securities and Capital Markets (India) Pvt. Ltd. 52/60, mahatma Gandhi Road, Fort, Mum…

DCIT 4(1), MUMBAI vs. HSBC SECURITIES AND CAPITAL MARKETS (INDIA) P.LTD, MUMBAI

In the result, appeal filed by the assessee is allowed

ITA 1661/MUM/2014[2009-10]Status: DisposedITAT Mumbai10 Mar 2023AY 2009-10

Bench: Shri Vikas Awasthy & Shri Gagan Goyal

For Appellant: Ms. Samruddhi Dhananjay Hande, Sr. DRFor Respondent: Sh. Porus Kaka / Tejas Mhatre
Section 143(3)Section 92CSection 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER ITA No. 702/Mum/2014 (A.Y. 2009-10) M/s. HSBC Securities and Capital Markets (India) Pvt. Ltd. 52/60, Mahatma Gandhi Road, Fort, Mumbai- 400001. PAN: AAACJ1395E ..... Appellant Vs. DCIT-4(1), Room No. 640, 6th Floor, Aayakar Bhavan, M.K. Road, Mumbai- 400020. ...... Respondent DCIT-4(1), Room No. 640, 6th Floor, Aayakar Bhavan, M.K. Road, Mumbai- 400020. ...... Appellant Vs. M/s. HSBC Securities and Capital Markets (India) Pvt. Ltd. 52/60, mahatma Gandhi Road, Fort, Mum…

DCIT, NEW DELHI vs. M/S. RSM MCGLADREY FINANCIAL PROCESS OUTSOURCING INDIA PVT. LTD., MUMBAI

Appeal stands dismissed in view of the law tax effect

ITA 3188/DEL/2017[2007-08]Status: DisposedITAT Delhi26 May 2020AY 2007-08

…would not lend creditability to the comparability analysis and therefore, such a company deserves to be excluded. This order of ITAT Pune Bench excluding Informed Technologies India Ltd. was upheld by the Hon’ble Bombay High Court and is reported in [2018] 91 Taxmann.com 307 (Bombay High Court). Another argument of the Ld. Authorized Representative has been regarding the low Quatrro Business Support Solution Pvt. Ltd. vs. DCIT employee cost of this company that is being 21.77% as compared to 52.08% of the assessee company. We have perused the annual report of this company and have studied the figures in this…

RSM MCGLADREY FINANCIAL PROCESS OUTSOURCING INDIA PVT. LTD.,GURGAON vs. DCIT, GURGAON

Appeal stands dismissed in view of the law tax effect

ITA 3174/DEL/2017[2007-08]Status: DisposedITAT Delhi26 May 2020AY 2007-08

…would not lend creditability to the comparability analysis and therefore, such a company deserves to be excluded. This order of ITAT Pune Bench excluding Informed Technologies India Ltd. was upheld by the Hon’ble Bombay High Court and is reported in [2018] 91 Taxmann.com 307 (Bombay High Court). Another argument of the Ld. Authorized Representative has been regarding the low Quatrro Business Support Solution Pvt. Ltd. vs. DCIT employee cost of this company that is being 21.77% as compared to 52.08% of the assessee company. We have perused the annual report of this company and have studied the figures in this…

TRAVELEX INDIA P.LTD,MUMBAI vs. DCIT CIR 3(3), MUMBAI

In the result, assessee’s appeal is partly allowed

ITA 8192/MUM/2010[2006-07]Status: DisposedITAT Mumbai05 Apr 2019AY 2006-07

Bench: Shri Saktijit Dey & Shri Rajesh Kumar

For Appellant: Shri Niraj SethFor Respondent: Shri Rakesh Ranjan
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER ITA no.8192/Mum./2010 (Assessment Year : 2006–07) Travelex India Pvt. Ltd. B–Wing, 7th Floor, Eureka Tower Mindspace, Link Road, Malad (W) ……………. Appellant Mumbai 400 064 PAN – AACCR4942B v/s Dy. Commissioner of Income Tax ……………. Respondent Circle–3(3), Mumbai Assessee by : Shri Niraj Seth Revenue by : Shri Rakesh Ranjan Date of Hearing – 14.03.2019 Date of Order – 05.04.2019 O R D E R Aforesaid appeal has been filed by the assessee challenging the assessment order date…

CIT v. Cummins Turbo Technologies Ltd. (91 Taxmann.com 307) — Cited in 6 Judgments | BharatTax