Cummins Turbo Technologies Ltd. v. DCIT (IT)

68 Taxmann.com 273Reported decision2016#12956 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2019.

Judgments citing Cummins Turbo Technologies Ltd. v. DCIT (IT)

MEDPLEXUS INDIA PVT. LTD., HYD,BANGALORE vs. ACIT, CIRLCE-16(2), HYD, HYDERABAD

In the result, appeal of the assessee is allowed

ITA 411/HYD/2016[2011-12]Status: DisposedITAT Hyderabad05 Sept 2019AY 2011-12

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmanassessment Year: 2011-12 Medpluxes India Pvt. Ltd., Vs. Asst. Commissioner Of Income- Hyderabad. Tax, Circle – 16(2), Hyderabad. Pan – Aaecm7007N (Appellant) (Respondent) Assessee By : Shri Aliasger Rampurwala & Sri Abhiroop Bhargav Revenue By : Shri Y.V.S.T. Sai Date Of Hearing : 22-07-2019 Date Of Pronouncement : 05-09-2019 O R D E R

For Appellant: Shri Aliasger Rampurwala &For Respondent: Shri Y.V.S.T. Sai
Section 115JSection 143(1)Section 143(2)Section 143(3)Section 92C

…THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “A”, HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER Assessment Year: 2011-12 Medpluxes India Pvt. Ltd., vs. Asst. Commissioner of Income- Hyderabad. tax, Circle – 16(2), Hyderabad. PAN – AAECM7007N (Appellant) (Respondent) Assessee by : Shri Aliasger Rampurwala & Sri Abhiroop Bhargav Revenue by : Shri Y.V.S.T. Sai Date of hearing : 22-07-2019 Date of pronouncement : 05-09-2019 O R D E R PER S. RIFAUR RAHMAN, A.M.: This appeal of the assessee is directed against the order passed u/s 143(3) rws 92CA(3) rws 144C(5…

KPIT CUMMINS GLOBAL BUSINESS SOLUTIONS LTD.,,PUNE vs. ASSISTANT COMMISSIONER OF INCOME-TAX,,

In the result, appeal of assessee relating to assessment year 2008-09 is partly allowed, appeal of assessee relating to assessment year 2009-10 and appeal of Revenue are partly allowed

ITA 525/PUN/2014[2009-10]Status: DisposedITAT Pune09 Apr 2018AY 2009-10

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita No.246/Pun/2013 यििाारण वषा / Assessment Year : 2008-09

For Appellant: Shri Kishore PhadkeFor Respondent: Shri Rajeev Kumar, CIT
Section 10ASection 143(3)Section 37(1)Section 92CSection 92C(2)

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “ए” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA No.246/PUN/2013 यििाारण वषा / Assessment Year : 2008-09 KPIT Cummins Global Business Solutions Ltd. (Now merged with KPIT Cummins Infosystems Ltd.) Plot No.35/36, Rajiv Gandhi Infotech Park, Phase 1, MIDC, Hinjewadi, Phase 1 Road, अऩीऱाथी/Appellant Pune – 411057 …. PAN: AACCK6967F Vs. The Asst. Commissioner of Income Tax, …. प्रत्यथी / Respondent Circle 11(…

ASSISTANT COMMISSIONER OF INCOME-TAX vs. M/S. KPIT TECHNOLOGIES LTD.,, PUNE

In the result, appeal of assessee relating to assessment year 2008-09 is partly allowed, appeal of assessee relating to assessment year 2009-10 and appeal of Revenue are partly allowed

ITA 459/PUN/2014[2009-10]Status: DisposedITAT Pune09 Apr 2018AY 2009-10

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita No.246/Pun/2013 यििाारण वषा / Assessment Year : 2008-09

For Appellant: Shri Kishore PhadkeFor Respondent: Shri Rajeev Kumar, CIT
Section 10ASection 143(3)Section 37(1)Section 92CSection 92C(2)

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “ए” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA No.246/PUN/2013 यििाारण वषा / Assessment Year : 2008-09 KPIT Cummins Global Business Solutions Ltd. (Now merged with KPIT Cummins Infosystems Ltd.) Plot No.35/36, Rajiv Gandhi Infotech Park, Phase 1, MIDC, Hinjewadi, Phase 1 Road, अऩीऱाथी/Appellant Pune – 411057 …. PAN: AACCK6967F Vs. The Asst. Commissioner of Income Tax, …. प्रत्यथी / Respondent Circle 11(…

KPIT CUMMINS GLOBAL BUSINESS SOLUTIONS LTD., (NOW MERGED WITH KPIT CUMMINS INFOSYSTEMS LTD),PUNE vs. ACIT, CIRCLE 11(1), PUNE

In the result, appeal of assessee relating to assessment year 2008-09 is partly allowed, appeal of assessee relating to assessment year 2009-10 and appeal of Revenue are partly allowed

ITA 246/PUN/2013[2008-09]Status: DisposedITAT Pune09 Apr 2018AY 2008-09

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita No.246/Pun/2013 यििाारण वषा / Assessment Year : 2008-09

For Appellant: Shri Kishore PhadkeFor Respondent: Shri Rajeev Kumar, CIT
Section 10ASection 143(3)Section 37(1)Section 92CSection 92C(2)

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “ए” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA No.246/PUN/2013 यििाारण वषा / Assessment Year : 2008-09 KPIT Cummins Global Business Solutions Ltd. (Now merged with KPIT Cummins Infosystems Ltd.) Plot No.35/36, Rajiv Gandhi Infotech Park, Phase 1, MIDC, Hinjewadi, Phase 1 Road, अऩीऱाथी/Appellant Pune – 411057 …. PAN: AACCK6967F Vs. The Asst. Commissioner of Income Tax, …. प्रत्यथी / Respondent Circle 11(…

MPS LIMITED,CHENNAI vs. DCIT, CHENNAI

In the result, the assessee’s appeal is treated as allowed for statistical

ITA 963/CHNY/2015[2010-11]Status: DisposedITAT Chennai03 Apr 2018AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri S. Jayaraman

For Appellant: Shri. Vikram Vijayaraghavan, AdvocateFor Respondent: Shri. M. Srinivasa Rao, CIT
Section 14A

…आयकर अपील"य अ"धकरण ,’डी’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, CHENNAI "ी एन गणेशन . एस . आर . , "या"यक सद"य एवं"ी एस जयरामन, लेखा सद"य केसम$ BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं/.I.T.A. No. 963/Chny/2015 "नधा"रण वष"/Assessment Year : 2010-11 M/s. MPS Limited, The Deputy Commissioner of Income RR Tower IV Super A, Vs. Tax, 16/17 Thiruvika Industrial Estate, Corporate Circle 4, Guindy, Nungambakkam, Chennai – 600 032. Chennai – 600 034. [PAN: AAACM 2423L] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ&क'ओरसे/Appellant by : Shri…

DEPUTY COMMISSIONER INCOME-TAX vs. VENTURA (INDIA) PVT. LTD.,, PUNE

In the result, both the appeals of assessee and Revenue are partly allowed

ITA 1800/PUN/2014[2009-10]Status: DisposedITAT Pune09 Mar 2018AY 2009-10

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita No.1788/Pun/2014 यििाारण वषा / Assessment Year : 2009-10 Ventura (India) Pvt. Ltd., Wing C, Marisoft, Kalyani Nagar Annex, Vadgaon Sheri, अऩीऱाथी/Appellant Pune – 411014 …. Pan: Aabce3274C Vs. The Asst. Commissioner Of Income Tax, …. प्रत्यथी / Respondent Circle 7, Pune

For Appellant: Shri Rajendra AgiwalFor Respondent: Mrs. Nirupama Kotru
Section 10ASection 143(3)

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “बी” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA No.1788/PUN/2014 यििाारण वषा / Assessment Year : 2009-10 Ventura (India) Pvt. Ltd., Wing C, Marisoft, Kalyani Nagar Annex, Vadgaon Sheri, अऩीऱाथी/Appellant Pune – 411014 …. PAN: AABCE3274C Vs. The Asst. Commissioner of Income Tax, …. प्रत्यथी / Respondent Circle 7, Pune आयकर अपीऱ सं. / ITA No.1800/PUN/2014 यििाारण वषा / Assessment Year : 2009-10 The Dy. Co…

VENTURA (INDIA) PRIVATE LTD.,,PUNE vs. ASSISTANT COMMISSIONER OF INCOME-TAX,,

In the result, both the appeals of assessee and Revenue are partly allowed

ITA 1788/PUN/2014[2009-10]Status: DisposedITAT Pune09 Mar 2018AY 2009-10

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita No.1788/Pun/2014 यििाारण वषा / Assessment Year : 2009-10 Ventura (India) Pvt. Ltd., Wing C, Marisoft, Kalyani Nagar Annex, Vadgaon Sheri, अऩीऱाथी/Appellant Pune – 411014 …. Pan: Aabce3274C Vs. The Asst. Commissioner Of Income Tax, …. प्रत्यथी / Respondent Circle 7, Pune

For Appellant: Shri Rajendra AgiwalFor Respondent: Mrs. Nirupama Kotru
Section 10ASection 143(3)

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “बी” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA No.1788/PUN/2014 यििाारण वषा / Assessment Year : 2009-10 Ventura (India) Pvt. Ltd., Wing C, Marisoft, Kalyani Nagar Annex, Vadgaon Sheri, अऩीऱाथी/Appellant Pune – 411014 …. PAN: AABCE3274C Vs. The Asst. Commissioner of Income Tax, …. प्रत्यथी / Respondent Circle 7, Pune आयकर अपीऱ सं. / ITA No.1800/PUN/2014 यििाारण वषा / Assessment Year : 2009-10 The Dy. Co…

NCS PEARSON INDIA LTD.,NEW DELHI vs. ACIT, NEW DELHI

ITA 2556/DEL/2014[2009-10]Status: DisposedITAT Delhi25 Oct 2017AY 2009-10

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

For Appellant: Shri Vishal Kalra, Advocate and Ms. Khyati Oadhwal, AdvocateFor Respondent: Shri H.K. Choudhary, CIT DR and Shri Sanjay Tripathi, Senior Dr
Section 143Section 143(3)Section 144CSection 144C(13)Section 92CSection 92C(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘I-2’ : NEW DELHI) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.2556/Del./2014 (ASSESSMENT YEAR : 2009-10) NCS Pearson India Private Limited, vs. ACIT, 4th Floor, 18th Ramnath House, Circle 13 (1), Yusuf Sarai, Community Centre, New Delhi. New Delhi – 110 016. (PAN : AABCN7923R) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Vishal Kalra, Advocate and Ms. Khyati Oadhwal, Advocate REVENUE BY : Shri H.K. Choudhary, CIT DR and Shri Sanjay Tripathi, Senior Dr Date of Hearing : 07.09.2017 Date of Order : 25.10.2017 O R D E R PER…

Cummins Turbo Technologies Ltd. v. DCIT (IT) (68 Taxmann.com 273) — Cited in 8 Judgments | BharatTax