How many judgments cite DCIT v. General Atlantic Pvt. Ltd.?

10 judgments on BharatTax cite DCIT v. General Atlantic Pvt. Ltd. (91 Taxmann.com 406), spanning 2018 to 2022.

DCIT v. General Atlantic Pvt. Ltd.

91 Taxmann.com 406Income Tax Appellate Tribunal2018#10790 most cited

What is DCIT v. General Atlantic Pvt. Ltd. authority for?

A company registered as a Category-1 merchant banking company with SEBI and engaged in merchant banking services cannot be a good comparable with a non-binding investment advisory service provider.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2018 to 2022.

Also referred to as

DCIT v. General Atlantic Pvt. Ltd. · 91 taxmann.com 406 · transfer pricing · comparable companies · exclusion of comparables · merchant banking · investment advisory services · Ladderup Corporate Investment Advisors Pvt. Ltd. · SEBI · functional profile difference

Issues it is cited on

transactional net margin method comparable companies most appropriate method associated enterprises transfer pricing adjustment tnmm associated enterprise section 92ca section 92c international transaction section 92 assistant commissioner

Judgments citing DCIT v. General Atlantic Pvt. Ltd.

Asstt CIT - 5(1)(1), Mumbai vs. M/S. General Atlantic P. Ltd, Mumbai

In the result appeal filed by the revenue is dismissed

ITA 1270/MUM/2021[2010-11]Status: DisposedITAT Mumbai25 Aug 2022AY 2010-11

Bench: Shri Amit Shukla & Shri Gagan Goyalacit-5(1)(1), Room No. 568, 5Th Floor, Aayakar Bhavan, M.K. Road, Mumbai- 400020. ...... Appellant Vs. M/S General Atlantic Pvt. Ltd., Level 19, Birla Auror, Dr. Annie Besant Road, Worli, Mumbai- 400030. Pan: Aabcg7917Q ..... Respondent Appellant By : Dr. Yogesh Kamat, Cit-Dr Respondent By : Sh. Porus Kaka/Divesh Chawla Date Of Hearing : 30/05/2022 Date Of Pronouncement : 25/08/2022 Order Per Gagan Goyal, A.M:

For Appellant: Dr. Yogesh Kamat, CIT-DRFor Respondent: Sh. Porus Kaka/Divesh Chawla

Section 133(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K”, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER ACIT-5(1)(1), Room No. 568, 5th Floor, Aayakar Bhavan, M.K. Road, Mumbai- 400020. ...... Appellant Vs. M/s General Atlantic Pvt. Ltd., Level 19, Birla Auror, Dr. Annie Besant Road, Worli, Mumbai- 400030. PAN: AABCG7917Q ..... Respondent Appellant by : Dr. Yogesh Kamat, CIT-DR Respondent by : Sh. Porus Kaka/Divesh Chawla Date of hearing : 30/05/2022 Date of pronouncement : 25/08/2022 ORDER PER GAGAN GOYAL, A.M: This appeal by the Revenue is directed against the order of…

Altico Capital India Private Limited ( Formerly Clearwater Capital Partners (I) Private Limited, Mumbai vs. ACIT Circle-14(1)(2), Mumbai

In the result, cross appeals by the assessee and Revenue are partly allowed

ITA 424/MUM/2018[2011-12]Status: DisposedITAT Mumbai04 Jul 2022AY 2011-12

Bench: Shri Amarjit Singh & Shri Sandeep Singh Karhail

For Appellant: Shri Madhur Agrawal a/wFor Respondent: Shri Rajesh Kumar Yadav, Sr. AR

Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No.424/Mum./2018 (Assessment Year : 2011–12) Altico Capital India Pvt. Ltd. (Formerly Clearwater Capital Partners (I) Pvt. Ltd.) ……………. Appellant 21, 2nd Floor, Maker Maxity Bandra Kurla Complex Bandra (East), Mumbai 400 051 PAN – AACCC3064F v/s Asstt. Commissioner of Income Tax …………….Respondent Circle–14(1)(2), Mumbai ITA No.11/Mum./2018 (Assessment Year : 2011–12) Jt. Commissioner of Income Tax (OSD) ……………. Appellant Circle–14(1)(1), Mumbai v/s Clearwater C…

Jt.Commissioner of Income Tax (OSD)- 14(1)(1), Mumbai vs. Clearwater Capital Partners India Private Limited (Now Known As Altico Capital India Private Limited, Mumbai

In the result, cross appeals by the assessee and Revenue are partly allowed

ITA 11/MUM/2018[2011-12]Status: DisposedITAT Mumbai04 Jul 2022AY 2011-12

Bench: Shri Amarjit Singh & Shri Sandeep Singh Karhail

For Appellant: Shri Madhur Agrawal a/wFor Respondent: Shri Rajesh Kumar Yadav, Sr. AR

Section 250

Credit Suisse Consulting (India) P. Ltd, Mumbai vs. DCIT RG 3(1), Mumbai

619/Mum/2014

ITA 619/MUM/2014[2009-10]Status: DisposedITAT Mumbai05 Apr 2022AY 2009-10

Section 143(3)Section 144C(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘K‘ BENCH MUMBAI BEFORE: SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI M.BALAGANESH, ACCOUNTANT MEMBER IT(TP)A No.619/Mum/2014 (Assessment Year :2009-10) ITA(TP)A No.83/Mum/2015 (Assessment Year:2010-11) M/s. Credit Suisse Vs. Deputy Commissioner of Consulting (India) Private Income Tax-Range 3(1) Limited Mumbai 9th Floor, Ceejay House Room No.607, Aayakar Plot F, Shivsagar Estate Bhavan, M.K. Road Dr. Annie Besant Road Mumbai – 400 020 Worli, Mumbai – 400 018 PAN/GIR No. AACCC5398J (Appellant) .. (Respondent) IT(TP)A No.745/Mum/2016 (Assessment Year:2011-12) M/s. Credit Sui…

Standard Chartered Pvt Equity Advisory India P. Ltd, Mumbai vs. DCIT 1(3)(1), Kharghar

In the result, the appeal of the assessee is allowed

ITA 736/MUM/2016[2011-12]Status: DisposedITAT Mumbai28 May 2021AY 2011-12

Bench: Shri M.Balaganesh, Am & Shri Ravish Sood, Jm M/S. Standard Chartered Pvt. Vs. Acit-1(2)(1) Equity Advisory India P. Ltd., Room No.535, M.K.Road Cresenzo, 7Th Floor Aayakar Bhavan Plot No.C-38 & 39 Mumbai-400 020 G-Block, Bkc Bandra (E) Mumbai – 400 051 Pan/Gir No. Aadcm7746F (Appellant) .. (Respondent)

Section 143(3)Section 144C(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘J’ BENCH MUMBAI BEFORE SHRI M.BALAGANESH, AM & SHRI RAVISH SOOD, JM M/s. Standard Chartered Pvt. Vs. ACIT-1(2)(1) Equity Advisory India P. Ltd., Room No.535, M.K.Road Cresenzo, 7th Floor Aayakar Bhavan Plot No.C-38 & 39 Mumbai-400 020 G-Block, BKC Bandra (E) Mumbai – 400 051 PAN/GIR No. AADCM7746F (Appellant) .. (Respondent) Assessee by Shri Dhanesh Bafna & Chandni Shah Revenue by Shri A Mohan, Shri Shreenivasa Raghava Iyengar & Shri Sreekar CIT DR Date of Hearing 18/12/2020 & 24/05/2021 Date of Pronouncement 28/05/2021 आदेश / O R D E R PER M. BALAGANESH (A.M): This a…

DCIT 7(1)-1, Mumbai vs. Goldman Sachs Assets Management (India) P.Ltd, Mumbai

ITA 835/MUM/2016[2011-12]Status: DisposedITAT Mumbai09 Sept 2020AY 2011-12

Bench: Shri Vikas Awasthy () & Shri N.K. Pradhan () Assessment Year: 2011-12 Goldman Sachs Asset Asst. Commissioner Of Management (India) Pvt. Vs. Income Tax, Range 7(1)(1), Ltd., 951A, Rational House, Room No. 23, Ground Floor, Appasaheb Marathe Marg Aayakar Bhavan, Mk Road, Prabhadevi, Mumbai- Mumbai-400020. 400025. Pan No. Aadcg0789J Appellant Respondent Assessment Year: 2011-12 Asst. Commissioner Of Goldman Sachs Asset Income Tax, Range 7(1)(1), Vs. Management (India) Pvt. Ltd., Room No. 23, Ground Floor, 951A, Rational House, Aayakarbhavan, Mk Road, Appasahebmarathe Marg Mumbai-400020. Prabhadevi, Mumbai-400025. Pan No. Aadcg0789J Appellant Respondent

For Appellant: Mr. Madhur Aggarwal, ARFor Respondent: Mr. Anand Mohan, CIT-DR

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K”, MUMBAI BEFORE SHRI VIKAS AWASTHY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2011-12 Goldman Sachs Asset Asst. Commissioner of Management (India) Pvt. Vs. Income Tax, Range 7(1)(1), Ltd., 951A, Rational House, Room No. 23, Ground Floor, Appasaheb Marathe Marg Aayakar Bhavan, MK Road, Prabhadevi, Mumbai- Mumbai-400020. 400025. PAN No. AADCG0789J Appellant Respondent Assessment Year: 2011-12 Asst. Commissioner of Goldman Sachs Asset Income Tax, Range 7(1)(1), Vs. Management (India) Pvt. Ltd., Room No. 23, Ground Floor, 951A, R…

Goldman Sachs Asset Management (India) P.Ltd, Mumbai vs. Asst CIT RG 7(1)(1), Mumbai

ITA 502/MUM/2016[2011-12]Status: DisposedITAT Mumbai09 Sept 2020AY 2011-12

For Appellant: Mr. Madhur Aggarwal, ARFor Respondent: Mr. Anand Mohan, CIT-DR

Section 143(3)

Clsa India P.Ltd, Mumbai vs. DCIT Cir 4(1)(1), Mumbai

In the result, the appeal is allowed

ITA 902/MUM/2016[2011-12]Status: DisposedITAT Mumbai03 Feb 2020AY 2011-12

Bench: Shri C N Prasad & Shri Rajesh Kumarassessment Year : 2011 -12 Clsa India P. Ltd., Dcit Cir 4(1)(1), (Formerly Cls India Ltd) Mumbai Vs. 8/F, Dalamal House, Nariman Point, Mumbai 400 021. Pan Aaacc2262K (Appellant) (Respondent)

For Appellant: Mr Mukesh ButaniFor Respondent: Ms Jothilakshmi Nayak

Section 143(1)Section 143(2)Section 143(3)Section 144C(5)Section 92CSection 92C(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “K”, MUMBAI Before Shri C N Prasad, Judicial Member & Shri Rajesh Kumar, Accountant Member Assessment Year : 2011 -12 CLSA India P. Ltd., DCIT Cir 4(1)(1), (Formerly CLS India Ltd) Mumbai Vs. 8/F, Dalamal House, Nariman Point, Mumbai 400 021. PAN AAACC2262K (Appellant) (Respondent) Appellant By : Mr Mukesh Butani, Ms Karishma Phatarphekar & Mr Harsh Shah Respondent By : Ms Jothilakshmi Nayak Date of Hearing :27.09.2019 Date of Pronouncement : 03.02.2020 O R D E R Per Rajesh Kumar, Accountant Member This appeal by the assessee is directed against the orde…

Bain Capital Advisors (India) P.Ltd, Mumbai vs. Asst Cir Cir 3(1)(1), Mumbai

The appeal of the revenue is dismissed

ITA 1996/MUM/2016[2011-12]Status: DisposedITAT Mumbai11 Jun 2019AY 2011-12

Bench: Shri M. Balaganesh & Shri Ravish Soodbain Capital Advisors (India) Assistant Commissioner Of Private Limited, Income Tax, Circle 3(1)(1), 215, 2Nd Floor, Free Press House Room No. 607, Aayakar Bhavan, Free Press Journal Marg, Vs. M.K. Marg, Nariman Point, Mumbai – 400 020 Mumbai – 400 021

For Appellant: Shri Ajit Kumar Jain &For Respondent: Shri Anand Mohan, D.R

Section 143(2)Section 143(3)

…P a g e | 1 ITA No.1996/Mum/2016 AY. 2011-12 Bain Capital Advisors (India) Pvt. Ltd. Vs. ACIT, Circle 3(1)(1) IN THE INCOME TAX APPELLATE TRIBUNAL “K” Bench, Mumbai Before Shri M. Balaganesh, Accountant Member and Shri Ravish Sood, Judicial Member Bain Capital Advisors (India) Assistant Commissioner of Private Limited, Income Tax, Circle 3(1)(1), 215, 2nd Floor, Free Press House Room No. 607, Aayakar Bhavan, Free Press Journal Marg, Vs. M.K. Marg, Nariman Point, Mumbai – 400 020 Mumbai – 400 021 PAN – AADCB4464B (Appellant) (Respondent) Assistant Commissioner of Bain Capital Advisors (India) Income Tax, Circle…

Mount Kellett Capital Management India P.Ltd, Mumbai vs. DCIT 14(2)(2), Mumbai

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

ITA 1552/MUM/2016[2011-12]Status: DisposedITAT Mumbai27 Jul 2018AY 2011-12

Bench: Shri G S Pannu & Shri Sandeep Gosainit(Tp)A No.1552/Mum/2016 Assessment Year : 2011-12 Mount Kellett Capital Management Dy. Cit 14(2)(2), India Private Limited., Mumbai Vs. 1302 Tower-3, Indiabulls Finance Centre, Senapati Bapat Marg, Elphinstone Road (West), Mumbai 400 013. Pan Aafcm6895B (Appellant) (Respondent)

For Appellant: Shri Yogesh Thar & Ms. Aayushi ModaniFor Respondent: Ms Amrita Ranjan

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

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “K”, MUMBAI Before Shri G S Pannu, Accountant Member & Shri Sandeep Gosain, Judicial Member IT(TP)A No.1552/Mum/2016 Assessment Year : 2011-12 Mount Kellett Capital Management Dy. CIT 14(2)(2), India Private Limited., Mumbai Vs. 1302 Tower-3, Indiabulls Finance Centre, Senapati Bapat Marg, Elphinstone Road (West), Mumbai 400 013. PAN AAFCM6895B (Appellant) (Respondent) Appellant By : Shri Yogesh Thar & Ms. Aayushi Modani Respondent By : Ms Amrita Ranjan Date of Hearing : 16.07.2018 Date of Pronouncement : 27.07.2018 O R D E R Per G S Pannu, Accountant Me…