Cosmic Global. 3. M/s. Schlumberger Global Support Centre Limited v. DCIT (Int. Tax

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judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2025.

Judgments citing Cosmic Global. 3. M/s. Schlumberger Global Support Centre Limited v. DCIT (Int. Tax

CVENT INDIA PVT. LTD.,,GURGAON vs. ACIT, NEW DELHI

In the result, the appeals of the assessee in both the A

ITA 187/DEL/2016[2011-12]Status: DisposedITAT Delhi26 Mar 2025AY 2011-12

Bench: Shri Mahavir Singh & Shri Naveen Chandra

For Appellant: Shri Himanshu Sinha, AdvFor Respondent: ShriDheeraj Kumar Jaiswal, Sr. DR

Section 92CSection 92D

…ITA No. 2374/DEL/2012 [A.Y. 2010-11] 1 IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘I’ BENCH, NEW DELHI BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT, AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER Cvent India Pvt Ltd Vs. TheI.T.O 19th Floor, Tower C & D Ward - 3(4) Building 14, DLF Cyber City New Delhi Gurgaon PAN – AACCC 7667 F Cvent India Pvt Ltd TheA.CI.T. 19thFloor, Tower C & D Circle -6(2) Building 14, DLF Cyber City New Delhi Gurgaon PAN – AACCC 7667 F TheDy.CI.T. Cvent India Pvt Ltd Circle -7(1) 19th Floor, Tower C & D New Delhi Building 14, DLF Cyber City Gurgaon PAN – AAACD 6817 F (App…

ROLLS ROYCE MARINE INDIA P.LTD,NAVI MUMBAI vs. DCIT CIR 15(3)(1), MUMBAI

In the result, assessee’s appeal is partly allowed

ITA 7424/MUM/2017[2013-14]Status: DisposedITAT Mumbai05 Feb 2020AY 2013-14

Bench: Shri Pramod Kumar & Shri Saktijit Dey

For Appellant: Ms. Karishma PatharphekarFor Respondent: Shri Vodhalraj Singh

Section 143(3)Section 144C(13)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI PRAMOD KUMAR, VICE PRESIDENT, AND SHRI SAKTIJIT DEY, JUDICIAL MEMBER ITA no.7424/Mum./2017 (Assessment Year : 2013–14) Rolls Royce Marine India Pvt. Ltd. Plot no.D–505, TTC Industrial Area ……………. Appellant MIDC, Turbhe, Nari Mumbai 400 703 PAN – AAACU4687L v/s Dy. Commissioner of Income Tax ……………. Respondent Circle–15(3)(1), Mumbai Assessee by : Ms. Karishma Patharphekar Revenue by : Shri Vodhalraj Singh Date of Hearing – 14.11.2019 Date of Order – 05.02.2020 O R D E R PER SAKTIJIT DEY, J.M. This is an appeal by the assessee against the asse…

THE WALT DISNEY COMPANY (I) P.LTD,MUMBAI vs. DCIT 7(3), MUMBAI

Appeal of the assessee is partly allowed, as above

ITA 7678/MUM/2012[2008-09]Status: DisposedITAT Mumbai28 Apr 2017AY 2008-09

Bench: Shri G.S. Pannu & Shri Ram Lal Negi: (A.Y : 2008-09)

For Appellant: Shri Nishant Thakkar &For Respondent: Shri B. Jaya Kumar (CIT-DR)

Section 143(3)Section 234BSection 234CSection 92CSection 92C(4)Section 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI RAM LAL NEGI, JUDICIAL MEMBER : (A.Y : 2008-09) The Walt Disney Company (India) Vs. DCIT-7(3), Mumbai Private Limited, (Respondent) Building No. 14, Solitaire Corporate Park, Guru Hargovindji Marg, Chakala, Andheri, Mumbai 400 093. PAN : AABCT9014D (Appellant) Appellant by : Shri Nishant Thakkar & Ms. Jasmin Amalsadvala Respondent by : Shri B. Jaya Kumar (CIT-DR) Date of Hearing : 26/04/2017 Date of Pronouncement : 28/04/2017 O R D E R PER G.S. PANNU, AM : The captioned appeal filed by the asse…