DCIT v. Textron Global Technology Centre (P) Ltd.

56 Taxmann.com 465Supreme Court of India2015#18076 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2016 to 2020.

Judgments citing DCIT v. Textron Global Technology Centre (P) Ltd.

Mrs. Suvina Krupal, Somwarpet vs. ITO, Madikeri

In the result appeal stands allowed as indicated hereinabove

ITA 337/BANG/2014[2004-05]Status: DisposedITAT Bangalore14 Aug 2020AY 2004-05

Bench: Shri. B. R. Baskaran & Smt. Beena Pillai

For Appellant: Shri L Barath, C.AFor Respondent: Shri Manjeet Singh, Addl. CIT – DR
Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SHRI. B. R. BASKARAN, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER IT(TP)A Nos.337/Bang/2014 Assessment Year : 2005-06 M/s CoreOne Technologies The Commissioner of India Pvt. Ltd., Income-tax (Appeals)-IV, (formerly known as M/s Bangalore. CAPCO IT Services India Pvt. Vs. Ltd) Mobius Tower, 2nd Floor, SJRiPark, EPIP Zone I, Whitefiled, Bangalore-560 066. PAN : AACCC 1734 G APPELLANT RESPONDENT IT(TP)A No.204/Bang/2014 Assessment Year : 2005-06 The Income-tax Officer, M/s CoreOne Technologies Ward-2(1)(1), India Pvt. Ltd., Bangalore…

DCIT, Cir-10(1), Kolkata vs. M/S Maa Amba Towers Ltd., Kolkata

Appeal is dismissed

ITA 1381/KOL/2015[2012-13]Status: DisposedITAT Kolkata12 Oct 2018AY 2012-13

Bench: Shri S.S.Godara & Shri, M. Balaganeshassessment Year :2012-13

Section 131Section 143(3)Section 68

…आयकर अपील"य अधीकरण, "यायपीठ – “A” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “A” KOLKATA Before Shri S.S.Godara, Judicial Member and Shri, M. Balaganesh, Accountant Member Assessment Year :2012-13 DCIT, Circle-10(1) V/s. M/s Maa Amba Towers Ltd. B-401, 4th Floor, City Aayakar Bhawan, P-7, Chowringhee Square, Centre, Salt Lake, 3rd Floor, Kolkata-69 Kolkata-64 [PAN No.AAFCM 0147 A] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Rabin Choudhury, Addl. CIT-SR-DR अपीलाथ" क" ओर से/By Appellant Shri Dilip S Damle, FCA ""यथ" क" ओर से/By Respondent 04-10-2018 सुनवाई क" तार"ख/Date of Hearing 12-10-2018 घो…

DCIT, Cir-10(1), Kolkata vs. M/S Maa Amba Infrastructure (P) Ltd., Kolkata

In the result, the appeal of the revenue is dismissed

ITA 1309/KOL/2015[2012-2013]Status: DisposedITAT Kolkata23 Mar 2018AY 2012-2013

Bench: Hon’Ble Shri Aby. T. Varkey, Jm & Shri M.Balaganesh, Am ] I.T.A No. 1309/Kol/2015 Assessment Year : 2012-13 Dcit, Circle-10(1), Kolkata -Vs- M/S Maa Amba Infrastructure (P) Ltd. [Pan: Aaecm 6507 F] (Appellant) (Respondent)

For Appellant: Shri Saurabh Kumar, Addl. CIT Sr. DRFor Respondent: Shri Akkal Dudhewala, AR
Section 143(3)Section 22

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Shri Aby. T. Varkey, JM & Shri M.Balaganesh, AM ] I.T.A No. 1309/Kol/2015 Assessment Year : 2012-13 DCIT, Circle-10(1), Kolkata -vs- M/s Maa Amba Infrastructure (P) Ltd. [PAN: AAECM 6507 F] (Appellant) (Respondent) For the Appellant : Shri Saurabh Kumar, Addl. CIT Sr. DR For the Respondent : Shri Akkal Dudhewala, AR Date of Hearing : 19.03.2018 Date of Pronouncement : 23.03.2018 ORDER Per M.Balaganesh, AM 1. This appeal by the Revenue arises out of the order of the Learned Commissioner of Income Tax(Appeals)-4, Kolkata [in short t…

DCIT Cir 3(1), Mumbai vs. Globe Op Financial Services (India) P. Ltd, Mumbai

In the result, Department’s appeal is partly allowed for statistical purposes

ITA 1610/MUM/2011[2005-06]Status: DisposedITAT Mumbai13 Jun 2016AY 2005-06

Bench: Shri Saktijit Dey & Shri Ashwani Taneja

For Appellant: Shri Saurabh Soparkar a/wFor Respondent: Shri Sambit Mishra
Section 92C

…we may refer to the following decisions:– i) DE Shaw India Software P. Ltd. v/s ACIT, 54 Taxmann.com 407; ii) ADP P. Ltd. v/s DCIT, 62 Taxmann.com 352; iii) CNO IT Services India P. Ltd., 43 Taxmann.com 231; and iv) Textron Global Technology Centre P. Ltd., 56 Taxmann.com 465. 59. Facts being identical, respectfully following the consistent view of the Co–ordinate Bench of the Tribunal, we uphold the decision of the 60. Before the Transfer Pricing Officer, the assessee objected to selection of the company as a comparable stating that it is engaged in diversified activities, no break–up of revenue earned is avai…

ITO vs. M/S Citrix R&D India Private Limited

In the result, Revenue’s appeal is partly allowed and assessee’s

ITA 841/BANG/2013[2005-06]Status: DisposedITAT Bangalore18 Mar 2016AY 2005-06

Bench: Shri B. Ramakotaiah & Shri Narendra Kumar Choudhury

For Appellant: Shri Raghunathan, S. AdvocateFor Respondent: Dr. G. Manoj Kumar, Addl. CIT
Section 10A

…1360/Bang/2011 & IT(TP)A No. 85/Bang/2012; ii. DCIT Vs. Kodiak Networks India Pvt. Ltd., in IT(TP)A No. 532/Bang/2013 & C.O. No. 119/Bang/2015; iii. ADP Pvt. Ltd., Vs. DCIT [62 Taxmann.com 352]; and iv. DCIT Vs. Textron Global Technology Centre (P) Ltd., [56 Taxmann.com 465] The companies rejected by the Ld.CIT(A) are also rejected in the above orders on functionality as well. Consequently, we do not find any merit in Revenue’s Ground Nos. 5, 6, 7, 10, 11 & 12. Accordingly, they are rejected. 6. Ground Nos. 8 & 9 are as under: “8. The CIT(A) erred in computation of the margins of M/s. Quintegra Solutions…

DCIT v. Textron Global Technology Centre (P) Ltd. (56 Taxmann.com 465) — Cited in 5 Judgments | BharatTax