CIT v. Patni Computers Systems Ltd.

19 Taxmann.com 180Reported decision2012#23427 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2022.

Judgments citing CIT v. Patni Computers Systems Ltd.

ITO 2(3)(3), MUMBAI vs. ZENSAR TECHNOLOGIES LTD, MUMBAI

In the result, appeal by the assessee is allowed for statistical purpose

ITA 955/MUM/2013[2002-03]Status: DisposedITAT Mumbai14 Sept 2022AY 2002-03

Bench: Shri G.S. Pannuand Shri Sandeep Singh Karhail

For Appellant: Shri Mihir NaniwadekarFor Respondent: Shri Anil Kumar Das
Section 10ASection 115JSection 143(3)Section 250Section 263Section 80HSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI G.S. PANNU, PRESIDENTAND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No.955/Mum./2013 (Assessment Year :2002–03) Asstt. Commissioner of Income Tax ……………. Appellant Circle–2(3), Mumbai v/s M/s. Zensar Technolgies Ltd. Magnet House, 2nd Floor …………….Respondent NarottamMorarjee Marg Ballard Estatem, Mumbai 400 038 PAN – AAACF0742K ITA No.276/Mum./2013 (Assessment Year :2002–03) M/s. Zensar Technolgies Ltd. Magnet House, 2nd Floor ……………. Appellant NarottamMorarjee Marg Ballard Estatem, Mumbai 400 038 PAN – AAACF0742K v/s Asstt. Commissioner of…

ZENSAR TECHNOLOGIES LTD,MUMBAI vs. ACIT 2(3), MUMBAI

In the result, appeal by the assessee is allowed for statistical purpose

ITA 276/MUM/2013[2002-03]Status: DisposedITAT Mumbai14 Sept 2022AY 2002-03

Bench: Shri G.S. Pannuand Shri Sandeep Singh Karhail

For Appellant: Shri Mihir NaniwadekarFor Respondent: Shri Anil Kumar Das
Section 10ASection 115JSection 143(3)Section 250Section 263Section 80HSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI G.S. PANNU, PRESIDENTAND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No.955/Mum./2013 (Assessment Year :2002–03) Asstt. Commissioner of Income Tax ……………. Appellant Circle–2(3), Mumbai v/s M/s. Zensar Technolgies Ltd. Magnet House, 2nd Floor …………….Respondent NarottamMorarjee Marg Ballard Estatem, Mumbai 400 038 PAN – AAACF0742K ITA No.276/Mum./2013 (Assessment Year :2002–03) M/s. Zensar Technolgies Ltd. Magnet House, 2nd Floor ……………. Appellant NarottamMorarjee Marg Ballard Estatem, Mumbai 400 038 PAN – AAACF0742K v/s Asstt. Commissioner of…

BOTHRA SHIPPING SERVICES(CURRENTLY KNOWN AS BOTHRA SHIPPING SERVICES (P) LTD.,KOLKATA vs. ACIT,CENTAL CIRCLE-1(1), KOLKATA, KOLKATA

In the result ground no. 11 & 12 are allowed for statistical purpose

ITA 178/KOL/2017[2010-2011]Status: DisposedITAT Kolkata31 Jul 2018AY 2010-2011

Bench: Sri J. Sudhakar Reddy & Sri Aby T. Varkey) Assessment Year: 2010-11 Assessment Year: 2011-12 Assessment Year: 2012-13 Bothra Shipping Services ......…..…….……………………..…………………………………..……….……..Appellant (Currently Known As Bothra Shipping Services Pvt. Ltd.) Room No. 10 2Nd Floor “Sagar Estate 2 Clive Ghat Street Kolkata – 700 107 [Pan : Aadfb 8479 P] Assistant Commissioner Of Income Tax, Central Circle-1(1), Kolkata.…….......….......Respondent Appearances By: Shri Naresh Jain & Mrs. Arati Debnath, Ar, Appeared On Behalf Of The Assessee. Shri G. Mallikarjuna, Cit, D/R. Appearing On Behalf Of The Revenue. Date Of Concluding The Hearing : June 26Th, 2018 Date Of Pronouncing The Order : July 31St , 2018 Order Per J. Sudhakar Reddy, Am :- All These Appeals Filed By The Assessee Are Directed Against The Separate Orders Passed U/S 144C R.W.S. 143(3) Of The Income Tax Act, 1961 (In Short The ‘Act’). As The Issues Arising In All These Appeals Are Common, For The Sake Of Convenience They Are Heard Together & Disposed Off By Way Of This Common Order. 2. Brief Facts Of This Case Are Brought Out By The Ld. Drp At Page 1 Of His Order Which Is Extracted For Ready Reference:- Bothra India Is Engaged In The Business Of Handling Bulk Cargoes. Its Activities Include Vessel Handling, Stevedoring & Cargo Handling, Clearing & Forwarding & Other Port Related Activities. Jaldhi Overseas Pte Ltd ('Jaldhi Overseas') Engages Bothra India For Vessel Handling At The Port, To Provide Various Vessel Related Services Until The Vessel

Section 143(3)Section 144CSection 153ASection 153BSection 92CSection 92C(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA (Before Sri J. Sudhakar Reddy, Accountant Member & Sri Aby T. Varkey, Judicial Member) Assessment Year: 2010-11 Assessment Year: 2011-12 Assessment Year: 2012-13 Bothra Shipping Services ......…..…….……………………..…………………………………..……….……..Appellant (Currently known as Bothra Shipping services Pvt. Ltd.) Room No. 10 2nd Floor “Sagar Estate 2 Clive Ghat Street Kolkata – 700 107 [PAN : AADFB 8479 P] Assistant Commissioner of Income Tax, Central Circle-1(1), Kolkata.…….......….......Respondent Appearances by: Shri Naresh Jain & Mrs. Arati Debnath, AR, appear…

CIT v. Patni Computers Systems Ltd. (19 Taxmann.com 180) — Cited in 3 Judgments | BharatTax