CIT v. Genpact India

Thomson Press (India) Ltd., New Delhi vs. Addl. CIT, Spl. Range- 9, New Delhi

In the result, appeals of the assessee are partly

Bench: Shri R.K.Panda & Shri Vijay Pal Rao

…the amount not received in foreign currency, the Ld. Sr. Counsel has contended that the said amount shall also be reduced from the total turnover while computing the deduction u/s10B of the Act. He relied upon the decision in the case of CIT vs Genpact India 203 Taxmann 632 (Delhi) 14. On the other hand, Ld. DR submitted that the Assessing Officer has restricted the claim of deduction u/s 10B by giving the finding of facts that part of the sales turnover was not received by the assessee in foreign currency and therefore, the same is liable to excluded from the export turnover while computing the deduction. S…

Thomson Press (India) Ltd., New Delhi vs. Addl. CIT, Spl. Range- 9, New Delhi

In the result, appeals of the assessee are partly

Bench: Shri R.K.Panda & Shri Vijay Pal Rao

…the amount not received in foreign currency, the Ld. Sr. Counsel has contended that the said amount shall also be reduced from the total turnover while computing the deduction u/s10B of the Act. He relied upon the decision in the case of CIT vs Genpact India 203 Taxmann 632 (Delhi) 14. On the other hand, Ld. DR submitted that the Assessing Officer has restricted the claim of deduction u/s 10B by giving the finding of facts that part of the sales turnover was not received by the assessee in foreign currency and therefore, the same is liable to excluded from the export turnover while computing the deduction. S…

Thomson Press (India) Ltd., New Delhi vs. Addl. CIT, Spl. Range- 9, New Delhi

In the result, appeals of the assessee are partly

Bench: Shri R.K.Panda & Shri Vijay Pal Rao

…the amount not received in foreign currency, the Ld. Sr. Counsel has contended that the said amount shall also be reduced from the total turnover while computing the deduction u/s10B of the Act. He relied upon the decision in the case of CIT vs Genpact India 203 Taxmann 632 (Delhi) 14. On the other hand, Ld. DR submitted that the Assessing Officer has restricted the claim of deduction u/s 10B by giving the finding of facts that part of the sales turnover was not received by the assessee in foreign currency and therefore, the same is liable to excluded from the export turnover while computing the deduction. S…

Ibm Daksh Business Process Services Pvt. Ltd., Gurgaon vs. DCIT, New Delhi

In the result the appeal of the assessee stands allowed

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastavama No. 72/Del/2017 (In Ita No.2666/Del/2014) M/S. Concentrix Daksh M/S. Concentrix Daksh Vs. Deputy Commissioner Of Vs. Deputy Commissioner Of Business Process Services Business Process Services Income Tax Income Tax P. Ltd., P. Ltd., Circle 11(1), Circle 11(1), Dlf It Sez, Building No. Dlf It Sez, Building No. New Delhi. New Delhi. 14, Tower D, 17Th Floor, 14, Tower D, 17Th Floor, Dlf Cyber City, Dlf Cyber City, Sector 24 & 25A Dlf Sector 24 & 25A Dlf Phase-Iii, Gurgaon 122002 Phase-Iii, Gurgaon 122002 Haryana Haryana (Appellant) (Appellant) (Respondent) (Respondent) Asstt. Year: 2009-10 Asstt. Year 2009-10

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “Friday”: NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER MA No. 72/Del/2017 (In ITA No.2666/Del/2014) M/s. Concentrix Daksh M/s. Concentrix Daksh Vs. Deputy Commissioner of Vs. Deputy Commissioner of Business Process Services Business Process Services Income Tax Income Tax P. Ltd., P. Ltd., Circle 11(1), Circle 11(1), DLF IT SEZ, Building No. DLF IT SEZ, Building No. New Delhi. New Delhi. 14, Tower D, 17th Floor, 14, Tower D, 17th Floor, DLF Cyber City, DLF Cyber City, Sector 24 & 25A DLF Sector 24 & 25A DLF Phase-III,…

ACIT, New Delhi vs. Mentor Graphics (India) Pvt. Ltd., Hyderabad

The appeal of the Revenue is allowed partly for statistical purposes

Bench: Shri Amit Shukla & Shri O.P. Kant

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘I-1’, NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER ITA No.1074/Hyd./2011 Assessment Year: 2005-06 M/s. Mentor Graphic (India) Vs. Deputy Commissioner of P. Ltd., Income Tax, 6-3-552, Sri Ram Towers, Circle -16(2), Hyderabad Somajiguda, Hyderabad PAN :AABCM5494Q (Appellant) (Respondent) And Assessment Year:2005-06 Asst. Commissioner of Vs. M/s. Mentor Graphic (India) Income Tax, P. Ltd., Circle -16(2), Hyderabad 6-3-552, Sri Ram Towers, Somajiguda, Hyderabad PAN :AABCM5494Q (Appellant) (Respondent) Assessee by Ms. Shruti…

Mentor Graphics (India) Pvt. Ltd., Hyderabad vs. ACIT, New Delhi

The appeal of the Revenue is allowed partly for statistical purposes

Bench: Shri Amit Shukla & Shri O.P. Kant

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘I-1’, NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER ITA No.1074/Hyd./2011 Assessment Year: 2005-06 M/s. Mentor Graphic (India) Vs. Deputy Commissioner of P. Ltd., Income Tax, 6-3-552, Sri Ram Towers, Circle -16(2), Hyderabad Somajiguda, Hyderabad PAN :AABCM5494Q (Appellant) (Respondent) And Assessment Year:2005-06 Asst. Commissioner of Vs. M/s. Mentor Graphic (India) Income Tax, P. Ltd., Circle -16(2), Hyderabad 6-3-552, Sri Ram Towers, Somajiguda, Hyderabad PAN :AABCM5494Q (Appellant) (Respondent) Assessee by Ms. Shruti…

DCIT, New Delhi vs. M/S. Genpact Infrastructure (Hyderabad) Pvt. Ltd., New Delhi

Bench: Shri R.K. Panda & Shri Kuldip Singh

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘E’ : NEW DELHI) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.2574/Del./2016 (ASSESSMENT YEAR : 2010-11) DCIT, Circle 10 (1), vs. M/s. Genpact Infrastructure (Hyderabad) New Delhi. Pvt. Ltd., (Now merged with Genpact India), Delhi Information Technology Park, Shastri Park, New Delhi – 110 053. (PAN : AACCG6568Q) (APPELLANT) (RESPONDENT) ASSESSEE BY : None REVENUE BY : Ms. Rinku Singh, Senior DR Date of Hearing : 09.04.2019 Date of Order : 24.04.2019 O R D E R PER KULDIP SINGH, JUDICIAL MEMBER : The Appellant, DC…

Pr. Commissioner of Income Tax -4, New Delhi vs. Symphony Marketing Solutions India Pvt. Ltd. (Now Merged With Genpact India)

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE A. K. CHAWLA

…eafter ‘AO’) held that it ought to have been deducted from the total turnover and not from the export turnover. The Income Tax Appellate Tribunal (‘ITAT’) reversed the AO’s determination based upon a decision in the case of ‘CIT vs. Genpact India’, (2011) 203 Taxmann 632. In these circumstances, we are of the opinion that no question of law arises on this aspect. Therefore, ITA No.413/2018 is dismissed along with the pending application. The second question urged in ITA No.414/2018 is with regard to the quantum of the risk adjustment which the Dispute Resolution Panel (DRP) had modified from the i…