DCIT v. Everest Business Advisory India (Pvt.) Ltd.

DCIT, New Delhi vs. M/S. Fis Global Business Solutions India Pvt. Ltd., New Delhi

In the result, both appeals of the revenue stand dismissed and both Cos are allowed as above

Bench: SHRI AVDHESH KUMAR MISHRA (Accountant Member)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I’: NEW DELHI BEFORESHRISUDHIR KUMAR, JUDICIAL MEMBER AND SHRI AVDHESH KUMAR MISHRA, ACCOUNTANT MEMBER ITA No.5939/Del./2012, A.Y. 2007-08 ITA No.2387/Del./2014, A.Y. 2008-09 Dy. Commissioner FIS Global Business Solution India of Income Tax, (P) Ltd.[formerly known as E-Funds Circle 11(1), Vs. International India (P) Ltd.] Room No. 312, S-405 (LGF), Greater Kailash, Part-II C.R.Building, New Delhi-110048 New Delhi PAN: AAACH2815H (Appellant) (Respondent) C.O. No. 03/Del/2013 (Arising out of ITA No.5939/Del./2012, A.Y. 2007-08) C.O. No. 02/Del/2015 (Arising out o…

DCIT, New Delhi vs. Fis Global Business Solution India (P) Ltd., New Delhi

In the result, both appeals of the revenue stand dismissed and both Cos are allowed as above

Bench: SHRISUDHIR KUMAR (Judicial Member), SHRI AVDHESH KUMAR MISHRA (Accountant Member)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I’: NEW DELHI BEFORESHRISUDHIR KUMAR, JUDICIAL MEMBER AND SHRI AVDHESH KUMAR MISHRA, ACCOUNTANT MEMBER ITA No.5939/Del./2012, A.Y. 2007-08 ITA No.2387/Del./2014, A.Y. 2008-09 Dy. Commissioner FIS Global Business Solution India of Income Tax, (P) Ltd.[formerly known as E-Funds Circle 11(1), Vs. International India (P) Ltd.] Room No. 312, S-405 (LGF), Greater Kailash, Part-II C.R.Building, New Delhi-110048 New Delhi PAN: AAACH2815H (Appellant) (Respondent) C.O. No. 03/Del/2013 (Arising out of ITA No.5939/Del./2012, A.Y. 2007-08) C.O. No. 02/Del/2015 (Arising out o…

DCIT, New Delhi vs. M/S. Rsm Mcgladrey Financial Process Outsourcing India Pvt. Ltd., Mumbai

Appeal stands dismissed in view of the law tax effect

…se it was providing high end diversified services like web hosting email service, spam filtering, domain names, DNS hosting etc. We note that the Hon’ble ITAT Delhi Bench in the case of DCIT vs. Everest Business Advisory India Pvt. Ltd. reported in [2018] 89 Taxmann.com 323 (Delhi Trib.) had ordered the exclusion of this company in light of the judgment of the Hon’be Delhi High Court in the case of Rampgreen Solution Pvt. Ltd.(supra) by noting that the business profile of this company showed that the same was into high end services like web hosting email services, spam filtering, domain names, DNS hostin…

Rsm Mcgladrey Financial Process Outsourcing India Pvt. Ltd., Gurgaon vs. DCIT, Gurgaon

Appeal stands dismissed in view of the law tax effect

…se it was providing high end diversified services like web hosting email service, spam filtering, domain names, DNS hosting etc. We note that the Hon’ble ITAT Delhi Bench in the case of DCIT vs. Everest Business Advisory India Pvt. Ltd. reported in [2018] 89 Taxmann.com 323 (Delhi Trib.) had ordered the exclusion of this company in light of the judgment of the Hon’be Delhi High Court in the case of Rampgreen Solution Pvt. Ltd.(supra) by noting that the business profile of this company showed that the same was into high end services like web hosting email services, spam filtering, domain names, DNS hostin…