Which sections of the Income Tax Act does CIT v. Goldman Sachs (India) Securities Pvt. Ltd. come up under?

It is most often cited in judgments turning on Section 143(3), Section 144B, Section 144C(13).

CIT v. Goldman Sachs (India) Securities Pvt. Ltd.

Q: How many judgments cite CIT v. Goldman Sachs (India) Securities Pvt. Ltd.?

19 judgments on BharatTax cite CIT v. Goldman Sachs (India) Securities Pvt. Ltd. (69 Taxmann.com 19), spanning 2016 to 2025.

69 Taxmann.com 19High Court2016#6204 most cited

What is CIT v. Goldman Sachs (India) Securities Pvt. Ltd. authority for?

Persistent loss-making companies, not those with isolated losses, can be excluded from comparability analysis in transfer pricing.

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2025.

Also referred to as

CIT v. Goldman Sachs · transfer pricing · comparability analysis · persistent loss making companies · section 144C · arm's length price · associated enterprises · transactional net margin method

Sections most often in play

Section 143(3)Section 144B Section 144C(13)

Issues it is cited on

multiple year data far analysis section 144c(3)tested party related party transaction transactional net margin method comparable companies most appropriate method associated enterprise arm's length price associated enterprises transfer pricing adjustment

Judgments citing CIT v. Goldman Sachs (India) Securities Pvt. Ltd.

FEDEX EXPRESS TRANSPORTATION AND SUPPLY CHAIN SERVICES (INDIA) PRIVATE LIMITED ,MUMBAI vs. ACIT 1(3)(1), MUMBAI

In the result the appeal filed by the assessee is partly allowed

ITA 4783/MUM/2024[2020-21]Status: DisposedITAT Mumbai30 Jul 2025AY 2020-21

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

Section 143(3)Section 144Section 144BSection 144C(1)Section 144C(13)Section 92CSection 92C(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SMT. BEENA PILLAI (JUDICIAL MEMBER) AND SHRI GIRISH AGRAWAL (ACCOUNTANT MEMBER) I.T.A. No. 4783/Mum/2024 Assessment Year: 2020-21 FedEx Express Vs. ACIT 1(3)(1), Transportation and Mumbai Supply Chain Services Aayakar Bhavan, (India) Private Limited Mumbai-400020 Boomerang, Unit No.801, 8th Floor, Wings A & B1 Chandivali Farm Road Andheri East, Mumbai-400072 PAN:AABCF6516A (Appellant) (Respondent) Appellant by Shri Sriram Seshadri/Ms.Amulya K. Respondent by Shri Bhagirath Ramawat, SR. D.R. Date of Hearing 03.06.2025 Date of Pronouncement 30.07.2…

NORDEX INDIA PRIVATE LIMITED (FORMERLY KNOWN AS ACCIONA WINDPOWER INDIA PRIVATE LIMITED),BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-3(1)(1), BANGALORE

In the result, the appeal filed by the assessee stands partly allowed as indicated hereinabove

ITA 265/BANG/2022[2017-18]Status: DisposedITAT Bangalore31 May 2023AY 2017-18

Bench: Smt. Beena Pillai & Ms. Padmavathy Sit(Tp)A No. 265/Bang/2022 Assessment Year : 2017-18 M/S. Nordex India Pvt. Ltd., (Formerly Known As Acciona The Deputy Windpower India Pvt. Ltd.), Commissioner Of Municipal No. 2, Old No. 4, Income Tax, Prestige Emerald, Circle – 3(1)(1), Madras Bank Road, Vs. Bangalore. Corporation Division No. 1, Bangalore – 560 001. Appellant Respondent : Shri Nageshwar Rao, Assessee By Advocate Revenue By : Shri D.K. Mishra, Cit (Dr) Date Of Hearing : 13-03-2023 Date Of Pronouncement : 31-05-2023 Order Per Beena Pillaipresent Appeal Is Filed By Assessee Against The Final Assessment Order Dated 16.02.2022 Passed By Nfac, For Assessment Year 2017-18 On Following Grounds Of Appeal:

For Respondent: Shri Nageshwar Rao

Section 143(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SMT. BEENA PILLAI, JUDICIAL MEMBER AND MS. PADMAVATHY S, ACCOUNTANT MEMBER IT(TP)A No. 265/Bang/2022 Assessment Year : 2017-18 M/s. Nordex India Pvt. Ltd., (Formerly known as Acciona The Deputy Windpower India Pvt. Ltd.), Commissioner of Municipal No. 2, Old No. 4, Income Tax, Prestige Emerald, Circle – 3(1)(1), Madras Bank Road, Vs. Bangalore. Corporation Division No. 1, Bangalore – 560 001. APPELLANT RESPONDENT : Shri Nageshwar Rao, Assessee by Advocate Revenue by : Shri D.K. Mishra, CIT (DR) Date of Hearing : 13-03-2023 Date of Pronouncement : 3…

M/S. HEWLETT-PACKARD (INDIA) SOFTWARE OPERATION PRIVATE LIMITED,BANGALORE vs. JOINT COMMISSIONER OF INCOME TAX, SPECIAL RANGE- 3, BANGALORE

In the result the appeal of the assessee is partly allowed

ITA 2575/BANG/2019[2015-16]Status: DisposedITAT Bangalore20 Sept 2022AY 2015-16

Bench: Shri N.V. Vasudevan & Ms. Padmavathy S.It(Tp)A No. 2575/Bang/2019 (Assessment Year: 2015-16)

For Appellant: Shri Padam Chand Khincha, CAFor Respondent: Shri Biju M.K. , CIT-DR

Section 115JSection 133(6)Section 143(2)Section 143(3)Section 28

…IN THE INCOME TAX APPELLATE TRIBUNAL BENGALURU “C” BENCH, BENGALURU Before Shri N.V. Vasudevan, Vice President and Ms. Padmavathy S., Accountant Member IT(TP)A No. 2575/Bang/2019 (Assessment Year: 2015-16) M/s. Hewlett-Packard (India) vs JCIT, Special Range - 3 Software Operation Pvt. Ltd. Room No. 245, 2nd Floor Survey No. 192, Mahadevapura BMTC Building, 6th Block Post, Whitefield Road 60 Feet Road, Koramangala Bangalore 560048 Bangalore 560095 PAN – AAACH7164B (Appellant) (Respondent) Assessee by: Shri Padam Chand Khincha, CA Revenue by: Shri Biju M.K. , CIT-DR Date of hearing: 07/09/2022 Date of pronounceme…

MACQUARE CAPITAL SECURITIES INDIA P.LTD,MUMBAI vs. DCIT 3(2), MUMBAI

In the result the appeal of the revenue ITA no-

ITA 5709/MUM/2014[2008-09]Status: DisposedITAT Mumbai05 Aug 2022AY 2008-09

Bench: Shri B.R. Baskaran & Shri Anikesh Banerjee

For Appellant: Ms Jasmin AmasadvalaFor Respondent: Shri Sauel Pitta, CIT-DR

Section 143(3)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “J” :MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER ITANo.5636/MUM/2014 Assessment Year 2008-09 DCIT(3(2), M/s Macquarie Capital (India) Pvt. Mumabi. Ltd. vs. (Formerly Known as Macquarie Capital Advisors (India) Pvt. Ltd.) 92, Level 9, 2 North Avenue, Bandra Kurla Complex Mumbai- 400051. PAN. No. AAACB2354D (Appellant) (Respondent) ITANo. 5709/MUM./2014 Assessment Year 2008-09 M/s Macquarie Capital (India) Pvt. DCIT(3(2), Ltd. Mumabi. (Formerly Known as Macquarie vs. Capital Advisors (India) Pvt. Ltd.) 92…

DCIT 3(2), MUMBAI vs. MACQUARIE CAPITAL INDIA P.LTD, MUMBAI

In the result the appeal of the revenue ITA no-

ITA 5636/MUM/2014[2008-09]Status: DisposedITAT Mumbai05 Aug 2022AY 2008-09

Bench: Shri B.R. Baskaran & Shri Anikesh Banerjee

For Appellant: Ms Jasmin AmasadvalaFor Respondent: Shri Sauel Pitta, CIT-DR

Section 143(3)Section 250

M/S. TE CONNECTIVITY SERVICES INDIA PRIVATE LIMITED,BANGALORE vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-7(1)(1), BANGALORE

In the result, the appeal by the assessee is partly allowed for statistical purposes

ITA 300/BANG/2021[2016-17]Status: DisposedITAT Bangalore26 May 2022AY 2016-17

Bench: Shri Chandra Poojari & Smt. Beena Pillaiit(Tp)A No.300/Bang/2021 Assessment Year : 2016-17

For Appellant: Shri Sriram Sheshadri & Ms. Amulya K., CAsFor Respondent: Dr. Manjunath Karkihalli, CIT(DR)(ITAT), Bengaluru

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER IT(TP)A No.300/Bang/2021 Assessment year : 2016-17 TE Connectivity Services Vs. The Assessing Officer, India Private Ltd., National Faceless 59/2, 1st Floor, Gurudas Heritage, Assessment Centre, Block-b, 100 Feet Ring Road, Delhi. Banashankari 2nd Stage, Bangalore – 560 070. PAN: AAFCT 3474R APPELLANT RESPONDENT Appellant by : Shri Sriram Sheshadri & Ms. Amulya K., CAs Respondent by : Dr. Manjunath Karkihalli, CIT(DR)(ITAT), Bengaluru. Date of hearing : 15.03.2022 Dat…

DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE-8,, PUNE vs. LMT (I) P LTD, PUNE

In the result, the appeal of Revenue and the CO of assessee are partly allowed

ITA 581/PUN/2021[2013-14]Status: DisposedITAT Pune28 Apr 2022AY 2013-14

Bench: Shri R.S. Syal & Shri S.S.Viswanethra Raviआयकर अपीऱ सं. / Ita No.581/Pun/2021 निर्धारण वषा / Assessment Year : 2013-14 Dcit, Vs. Fette Compacting Machinery India Pvt. Ltd. Circle-8, [Formerly Known As Lmt (India) Pvt. Ltd.] Pune Plot No.A-40/1, Phase-I, Midc Chakan, Vill – Nighoje, Tal. Khed, Pune – 410501 Pan: Aaacl8169N Appellant Respondent Co No.27/Pun/2021 निर्धारण वषा / Assessment Year : 2013-14 Fette Compacting Machinery India Pvt. Ltd. Vs. Dcit, [Formerly Known As Lmt (India) Pvt. Ltd.] Circle-8, Plot No.A-40/1, Phase-I, Midc Chakan, Pune Vill – Nighoje, Tal. Khed, Pune – 410501 Pan: Aaacl8169N Cross Objector Respondent

…Ltd. (2017) 92 CTR 1 (Bom) has held that loss made in one year would not ipso facto result in exclusion of a company from comparability analysis. The Hon‟ble Bombay High Court in an earlier decision in CIT Vs. Goldman Sachs (India) Securities (P) Ltd. (2016) 290 CTR 236 (Bom) has held that only persistent loss making companies can be excluded from the list of comparability. Since Electronica Machine Tools Ltd. admittedly incurred loss only in the year under consideration and was into profits in the earlier years, it ceased to be persistent loss making company. We are thus satisfied that the ld. CIT(A) was justif…

DCIT 7(1)(1), MUMBAI vs. GOLDMAN SACHS (INDIA) SECURITIES P.TL, MUMBAI

In the result, appeal of the Revenue is dismissed

ITA 1546/MUM/2015[2010-11]Status: DisposedITAT Mumbai17 Feb 2022AY 2010-11

Bench: Mrs. Diva Singh & Shri Rifaur Rahmangoldman Sachs (India) Dy.Cit-7(1)(1), Securities Pvt. Ltd. Room No. 522, Aayakar Bhavan, 951 A, Rational House, Vs M.K. Road, Mumbai-400020. Appasaheb Marathe Marg, Prabhadevi, Mumbai-400025. Pan: Aafca6819F अपीलाथ"/Appellant ""यथ"/Respondent & Dy.Cit-7(1)(1), Goldman Sachs (India) Securities Room No. 522, Aayakar Pvt. Ltd. Bhavan, Vs 951 A, Rational House, M.K. Road, Mumbai-400020. Appasaheb Marathe Marg, Prabhadevi, Mumbai-400025. Pan: Aafca6819F अपीलाथ"/Appellant ""यथ"/Respondent Assessee By : Sh. Percy J. Pardiwalla, Sr. Advocate Sh. M. Aggarwal, Advocate Revenue By : Sh. Yogesh Kamat, Cit-Dr Date Of Hearing : 25.11.2021 Date Of Pronouncement : 17.02.2022

For Appellant: Sh. Percy J. Pardiwalla, Sr. AdvocateFor Respondent: Sh. Yogesh Kamat, CIT-DR

Section 133Section 143(3)Section 144C(13)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K”, MUMBAI BEFORE MRS. DIVA SINGH, JUDICIAL MEMBER & SHRI RIFAUR RAHMAN, ACCOUNTANT MEMBER Goldman Sachs (India) Dy.CIT-7(1)(1), Securities Pvt. Ltd. Room No. 522, Aayakar Bhavan, 951 A, Rational House, Vs M.K. Road, Mumbai-400020. Appasaheb Marathe Marg, Prabhadevi, Mumbai-400025. PAN: AAFCA6819F अपीलाथ"/Appellant ""यथ"/Respondent & Dy.CIT-7(1)(1), Goldman Sachs (India) Securities Room No. 522, Aayakar Pvt. Ltd. Bhavan, Vs 951 A, Rational House, M.K. Road, Mumbai-400020. Appasaheb Marathe Marg, Prabhadevi, Mumbai-400025. PAN: AAFCA6819F अपीलाथ"/Appellant ""य…

GOLDMAN SACHS (INDIA) SECURITIES P.LTD,MUMBAI vs. DCIT RG 7(1)(1), MUMBAI

In the result, appeal of the Revenue is dismissed

ITA 1115/MUM/2015[2010-11]Status: DisposedITAT Mumbai17 Feb 2022AY 2010-11

For Appellant: Sh. Percy J. Pardiwalla, Sr. AdvocateFor Respondent: Sh. Yogesh Kamat, CIT-DR

Section 133Section 143(3)Section 144C(13)

M/S. EIT SERVICES INDIA PRIVATE LIMITED,BANGALORE vs. ASSISTANT COMMISSIONER OF INCOME TAX, SPECIAL RANGE - 2, BANGALORE

In the result, the appeal filed by the assessee is treated as partly allowed

ITA 2498/BANG/2019[2015-16]Status: DisposedITAT Bangalore03 Sept 2021AY 2015-16

Bench: Shri George George K, Jm & Shri B.R.Baskaran, Am It(Tp)A No.2498/Bang/2019 :Asst.Year2015-2016

For Appellant: Sri.Padamchand KhinchaFor Respondent: Sri.Muzaffar Hussain, CIT-DR

Section 143(3)Section 92C

…as incurred loss in two years out of three years. But for all the past years, the TPO had applied benchmark of rejecting companies with loses for all three years. 11. The learned Authorised Representative relied on the decision of CIT Vs. Goldman Sachs (2016) 69 Taxmann.com 19 and Star International Limited Vs. DCIT (2019) 112 Taxman.com 258. In the case of CIT Vs. Goldman Sachs IndiaSecurities (P) Limited (Supra) in paras 4(a) and 4(b) the observations are read as under : 12. We, considering the facts, circumstances and judicial decisions are of the opinion that the disputed issue in respect of losses of contin…

BMC SOFTWARE INDIA PRIVATE LTD.,,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX,,

In the result, both the appeals are partly allowed

ITA 219/PUN/2015[2010-11]Status: DisposedITAT Pune18 Jan 2021AY 2010-11

Bench: Shri R.S. Syal & Shri S.S. Viswanethra Raviआयकर अपील सं. / Ita No.219/Pun/2015 िनधा"रण वष" / Assessment Year : 2010-11

Section 143(3)

…dia) P. Ltd. VS. DCIT (2015) 376 ITR 183 (Del). 24. However, a company may call for exclusion if it is consistently posting losses due to exceptional reasons. The Hon’ble jurisdictional High Court in CIT Vs. Goldman Sachs (India) Securities (P) Ltd. (2016) 290 CTR 236 (Bom) did not treat a company as a persistent loss making company qualifying immediately two earlier years in a row. 25. The ld. AR stated that Quintegra Solutions Ltd. incurred losses only in this year and in the immediately preceding year. A year prior to that, it was not a loss making company. This was fortified by the respective Annual repo…

DEPUTY COMMISSIONER OF INCOME-TAX vs. BMC SOFTWARE (INDIA) PVT. LTD.,, PUNE

In the result, both the appeals are partly allowed

ITA 209/PUN/2015[2010-11]Status: DisposedITAT Pune18 Jan 2021AY 2010-11

Bench: Shri R.S. Syal & Shri S.S. Viswanethra Raviआयकर अपील सं. / Ita No.219/Pun/2015 िनधा"रण वष" / Assessment Year : 2010-11

Section 143(3)

GCO TECHNOLOGIES CENTRE P.TLD,MUMBAI vs. ITO 9(1)(4), MUMBAI

The appeal of the assessee is partly allowed in terms of our aforesaid observations

ITA 6310/MUM/2014[2010-11]Status: DisposedITAT Mumbai05 Nov 2020AY 2010-11

Bench: Shri Pramod Kumar & Shri Ravish Soodm/S Gco Technologies Centre Ito-9(1)(4) Private Limited, Mumbai Office No. 227, 2Nd Floor, Vs. Hari Om Plaza, M.G. Road, Borivali (E) Mumbai – 400066 Pan – Aadcg4414E (Appellant) (Respondent)

For Appellant: Shri Devendra Jain, A.RFor Respondent: Shri Akhtar Hussain Ansari, D.R

Section 143(1)Section 143(2)Section 143(3)Section 35DSection 37(1)Section 92C

…ITA No.6310/Mum/2014 A.Y. 2010-11 1 M/s GCO Technologies Centre Pvt. Ltd. Vs.ITO-9(1)(4) IN THE INCOME TAX APPELLATE TRIBUNAL “K” Bench, Mumbai Before Shri Pramod Kumar, Vice President and Shri Ravish Sood, Judicial Member M/s GCO Technologies Centre ITO-9(1)(4) Private Limited, Mumbai Office No. 227, 2nd Floor, Vs. Hari Om Plaza, M.G. Road, Borivali (E) Mumbai – 400066 PAN – AADCG4414E (Appellant) (Respondent) Appellant by: Shri Devendra Jain, A.R Respondent by: Shri Akhtar Hussain Ansari, D.R Date of Hearing: 21.10.2020 Date of Pronouncement: 05.11.2020 O R D E R PER RAVISH SOOD, JM The present appeal file…

DCIT - 8(2), MUMBAI vs. M/S. MITSUI O.S.K. LINES MARITIME (INDIA) P. LTD., MUMBAI

In the result, appeal by the Revenue is dismissed on account of low tax effect and cross objections of the assesse are dismissed as having become infructuous

ITA 6397/MUM/2006[2003-2004]Status: DisposedITAT Mumbai31 Jul 2020AY 2003-2004

Bench: Shri Vikas Awasthy & Shri S.Rifaur Rahmanआअसं. 6397//मुं/2006 ("न.व. 2003-04) आअसं. 1548//मुं/2009 ("न.व. 2004-05) The Assistant Commissioner Of Income Tax- Circle 10(2)(2), Aaykar Bhavan, M.K. Road, Mumbai 400 020 ...... अपीलाथ" /Appellant

For Appellant: Shri Uodhal Raj SinghFor Respondent: Shri Dhanesh Bafna &

…आयकर अपील"य अ"धकरण मुंबई पीठ “ जे”, मुंबई IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI "ी "वकास अव"थी, "या"यक सद"य एवं "ी एस. "रफौर रहमान, लेखा सद"य के सम" BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI S.RIFAUR RAHMAN, ACCOUNTANT MEMBER आअसं. 6397//मुं/2006 ("न.व. 2003-04) आअसं. 1548//मुं/2009 ("न.व. 2004-05) The Assistant Commissioner of Income Tax- Circle 10(2)(2), Aaykar Bhavan, M.K. Road, Mumbai 400 020 ...... अपीलाथ" /Appellant बनाम Vs. M/s. MOL Maritime (India) Pvt. Ltd. (Formerly known as Mitsui OSK Lines- Maritime (India) Pvt. Ltd.) Kalpataru Square, Unit No.52, 5th Floor, Kondivi…

M/S. GOLDMAN SACHS SERVICES PRIVATE LIMITED,BANGALORE vs. JOINT COMMISSIONER OF INCOME TAX, SPECIAL RANGE-3, BANGALORE

In the result, the assessee's appeal is partly allowed for statistical purposes

ITA 2355/BANG/2019[2015-16]Status: DisposedITAT Bangalore15 Jun 2020AY 2015-16

Bench: Shri A.K. Garodia & Shri Pavan Kumar Gadaleit(Tp)A No.2355/Bang/2019 (Assessment Year: 2015-16) M/S. Goldman Sachs Services Pvt. Ltd., Wing A, B & C, Helios Business Park, 150, Orr, Kadubeesanahalli, Bangalore-560103 ….Appellant Pan Aaccg 2435N Vs. Joint Commissioner Of Income Tax, Special Range 3, Bangalore. ……Respondent.

For Appellant: Shri Sharath Rao, C.AFor Respondent: Ms. Neera Malhotra, CIT (D.R)

Section 143(3)Section 144CSection 144C(5)Section 92CSection 92C(3)

…as incurred loss in two years out of three years. But for all the past years, the TPO had applied benchmark of rejecting companies with loses for all three years. 11. The learned Authorised Representative relied on the decision of CIT Vs. Goldman Sachs (2016) 69 Taxmann.com 19 and Star International Limited Vs. DCIT (2019) 112 Taxman.com 258. In the case of CIT Vs. Goldman Sachs India 20 IT(TP)A No.2355/Bang/2019 Securities (P) Limited (Supra) in paras 4(a) and 4(b) the observations are read as under : 12. We, considering the facts, circumstances and judicial decisions are of the opinion that the disputed issue…

M/S MICROSOFT RESEARCH LAB INDIA PRIVATE LIMITED ,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-4(1)(2), BANGALORE

In the result, the assessee appeal is partly allowed for statistical purposes

ITA 3131/BANG/2018[2014-15]Status: DisposedITAT Bangalore05 Feb 2020AY 2014-15

Bench: Shri B.R. Baskaran & Shri Pavan Kumar Gadaleit(Tp)A No.3131/Bang/2018 (Assessment Year: 2014-15) M/S. Microsoft Research Lab India Pvt. Ltd., ‘Vigyan’, No.9, Lavelle Road, Bangalore. ….Appellant Pan Aaecm 2252R Vs. Dy. Commissioner Of Income Tax, Circle 4(1)(2), Bangalore. ……Respondent. Assessee By: Shri Nageswar Rao, Advocate. Revenue By: Shri Pradeep Kumar,Cit (D.R)

For Appellant: Shri Nageswar Rao, AdvocateFor Respondent: Shri Pradeep Kumar,CIT (D.R)

Section 143(2)Section 143(3)Section 144C(5)Section 156Section 274Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “ C ” BENCH: BANGALORE BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER IT(TP)A No.3131/Bang/2018 (Assessment Year: 2014-15) M/s. Microsoft Research Lab India Pvt. Ltd., ‘Vigyan’, No.9, Lavelle Road, Bangalore. ….Appellant PAN AAECM 2252R Vs. Dy. Commissioner of Income Tax, Circle 4(1)(2), Bangalore. ……Respondent. Assessee By: Shri Nageswar Rao, Advocate. Revenue By: Shri Pradeep Kumar,CIT (D.R) Date of Hearing : 09.12.2019 Date of Pronouncement : 05.02.2020 O R D E R PER SHRI PAVAN KUMAR GADALE, JM : The assessee h…

SATELLITE TELEVISION ASIAN REGION LTD,MUMBAI vs. DDIT (IT) 2(1), MUMBAI

In the result, assessee’s appeal is partly allowed

ITA 1815/MUM/2014[2009-10]Status: DisposedITAT Mumbai18 Oct 2019AY 2009-10

Bench: Shri Saktijit Dey & Shri Manoj Kumar Aggarwal

For Appellant: Shri Porus KakaFor Respondent: Dr. Rajeev Harit

Section 143(3)Section 144C(13)

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER ITA no.1815/Mum./2014 (Assessment Year : 2009–10) Star International Movies Ltd. C/o STAR India Pvt. Ltd. Star House, Off. Dr. E. Moses Road ……………. Appellant Mahalaxmi, Mumbai 400 011 PAN – AAICS3256P v/s Dy. Director of Income Tax (I.T) ……………. Respondent Circle–2(1), Mumbai Assessee by : Shri Porus Kaka Revenue by : Dr. Rajeev Harit Date of Hearing – 23.07.2019 Date of Order – 18.10.2019 O R D E R PER SAKTIJIT DEY, J.M. The Captioned appeal has been filed by the…

YAZAKI INDIA P LTD., (FORMERLY KNOWN AS YAZAKI (I) LTD.,),PUNE vs. ASSISTANT COMMISSIONER OF INCOME-TAX,, PUNE

In the result, the appeal is partly allowed

ITA 621/PUN/2014[2009-10]Status: DisposedITAT Pune11 Jul 2019AY 2009-10

Bench: Shri R.S. Syal & Shri Partha Sarathi Chaudhuryआयकर अपील सं. / Ita No.621/Pun/2014 िनधा"रण वष" / Assessment Year : 2009-10

Section 143(3)Section 40A(2)(a)

…. For the A.Y. 2008-09, there was loss of (-) 22.60% in the connectors segment which was followed by loss of (-) 40.97% for the year under consideration. 21. The Hon’ble jurisdictional High Court in CIT Vs. Goldman Sachs (India) Securities (P) Ltd. (2016) 290 CTR 236 (Bom.) considered a similar issue of persistent loss making companies. In that case, the TPO excluded Capital Trust Ltd. on the ground of persistent loss making company. The Tribunal included this company by noticing that it was not a persistent loss making company as for the A.Y. 2005-06 it made profit although it was loss for subsequent two y…

FIL CAPITAL ADVISORS (INDIA) P.LTD,MUMBAI vs. DCIT CIR 3(1), MUMBAI

In the result, appeal stands partly allowed

ITA 7403/MUM/2014[2010-11]Status: DisposedITAT Mumbai25 Oct 2016AY 2010-11

Bench: Shri Saktijit Dey & Shri N.K. Pradhan

For Appellant: Shri Porus KakaFor Respondent: Shri Nishant Thakkar

Section 143(3)Section 144C(13)

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI N.K. PRADHAN, ACCOUNTANT MEMBER ITA no.7403/Mum./2014 (Assessment Year : 2010–11) FIL Capital Advisors India Pvt. Ltd. 304, 3rd Floor, Tower–A Peninsula Business Park ……………. Appellant Ganpatrao Kadam Marg Mumbai 400 013 Pan – AABCF1370N v/s Dy. Commissioner of Income Tax Circle–3(1), Aayakar Bhawan ……………. Respondent 101, M.K. Road, Mumbai 400 020 Assessee by : Shri Porus Kaka Revenue by : Shri Nishant Thakkar Date of Hearing – 27.07.2016 Date of Order – 25.10.2016 O R D E R PER SAKTIJIT DEY, J.M. Capti…