DIT (IT) v. Morgan Stanley & Co Inc.

162 Taxmann 165Supreme Court of India2007#1250 most cited

What is DIT (IT) v. Morgan Stanley & Co Inc. authority for?

The profits of a Permanent Establishment (PE) must be determined on the basis of what an independent enterprise would derive, using the Transactional Net Margin Method (TNMM) for profit attribution. When applying TNMM, the operating profit from an international transaction should be compared with the operating profit margin of comparables.

90

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2026.

Also referred to as

Morgan Stanley · DIT v Morgan Stanley & Co Inc · 162 Taxmann 165 · permanent establishment profit attribution · TNMM · operating profit vs net profit · arm's length principle · transfer pricing adjustment · comparables · functional analysis · section 143(3) · section 195

Sections most often in play

Section 143(3)Section 144C(13)Section 270ASection 131Section 131 of Income Tax ActSection 144C(5)Section 195Section 201(1)

Issues it is cited on

installation pedependent agent pesection 44dservice peuse of equipmentagency pefunctional analysissection 192(1)place of effective managementsection 203section 9(1)(ii)far analysis

Judgments citing DIT (IT) v. Morgan Stanley & Co Inc.

Ups Asia Group Pte Ltd., Mumbai vs. Asstt. CIT (International Taxation)-4(3)(1), Mumbai

In the result, appeal by the assessee is allowed in terms of our aforesaid findings

ITA 1220/MUM/2021[2017-18]Status: DisposedITAT Mumbai08 Mar 2022AY 2017-18

Bench: Shri Prashant Maharishi & Shri Sandeep Singh Karhail

For Appellant: Shri Nitesh JoshiFor Respondent: Shri Milind S. Chavan, Sr. AR
Section 143(3)Section 144CSection 144C(13)Section 9(1)(i)

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No. 1220/Mum./2021 (Assessment Year : 2017–18) UPS Asia Group Pte. Ltd. Bhagwati Compound Plot no.2, Compartment 10/11 ……………. Appellant Marol Co–operative Industrial Estate Off. M.V. Road, Andheri (East) Mumbai 400 059 PAN – AABCU5192M v/s Asstt. Commissioner of Income Tax International Taxation ……………. Respondent Circle–4(3)(1), Mumbai Assessee by : Shri Nitesh Joshi Revenue by : Shri Milind S. Chavan, Sr. AR Date of Hearing – 03.02.2022 Date of Order…

DCIT(It)-2(3)(1), Mumbai vs. Forbes Container Line Pte Ltd, Mumbai

In the result, the appeal is dismissed

ITA 39/MUM/2019[2014-15]Status: DisposedITAT Mumbai21 Oct 2021AY 2014-15
Section 143(3)

…ITA No. 39/ Mum/2019 Assessment year: 2014-15 Page 1 of 14 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI 'I’ BENCH, MUMBAI [Coram: Pramod Kumar (Vice President), and Saktijit Dey (Judicial Member)] ITA No. 39/ Mum/2019 Assessment year: 2014-15 Deputy Commissioner of Income Tax International Taxation 2(3)(1), Mumbai ………………..…………Appellant Vs. Forbes Container Line Pte Ltd ……………...…………Respondent Grpund floor, Forbes Building Charanjit Rai Marg, Fort, Mumbai 400 001 [PAN: AABCF0967H] Appearances by: S S Iyengar for the appellant None for the respondent Date of concluding the hearing : 22/07/2021 Date of pronouncing th…

Novell Inc (Now Known As Micro Focus Software), Mumbai vs. Asst CIT (It) Range 3 (3)91), Mumbai

In the result, the appeal is allowed in the terms indicated above

ITA 7766/MUM/2019[2016-17]Status: DisposedITAT Mumbai31 Aug 2021AY 2016-17
Section 144C(1)

…ITA No. 7766/Mum/2019 Assessment year: 2016-17 Page 1 of 18 INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘I’ BENCH, MUMBAI [Coram: Pramod Kumar, Vice President, and, Amarjit Singh Judicial Member] ITA No.: 7766/Mum/2019 Assessment year: 2016-17 Novell Inc. …………………….. Appellant (Now known as Micro Focus Software Inc.) 1800, South Novell Palace, Provo Utah 84606 United States of America, C/o. Deloitte Hasking & Seels LLP Indiabulls Finance Centre Tower 3, 28th Floor, Senapati Bapat Marg, Elphinstone Road (W) Mumbai 400013 [PAN: AABCN5034F] Vs. Assistant Commissioner of Income Tax (IT) Range – 3(3)(1), Mumbai ………………….Res…

Novell Inc (Now Known As Micro Focus Software), Mumbai vs. Asst CIT (It) Range 3 (3)91), Mumbai

In the result, the appeal is allowed in the terms indicated above

ITA 7765/MUM/2019[2015-16]Status: DisposedITAT Mumbai31 Aug 2021AY 2015-16
Section 144C(1)

…ITA No. 7765/Mum/2019 Assessment year: 2015-16 Page 1 of 18 INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘I’ BENCH, MUMBAI [Coram: Pramod Kumar, Vice President, and, Amarjit Singh Judicial Member] ITA No.: 7765/Mum/2019 Assessment year: 2015-16 Novell Inc. …………………….. Appellant (Now known as Micro Focus Software Inc.) 1800, South Novell Palace, Provo Utah 84606 United States of America, C/o. Deloitte Hasking & Seels LLP Indiabulls Finance Centre Tower 3, 28th Floor, Senapati Bapat Marg, Elphinstone Road (W) Mumbai 400013 [PAN: AABCN5034F] Vs. Assistant Commissioner of Income Tax (IT) Range – 3(3)(1), Mumbai ………………….Res…

Ngc Network Asia Llc, Mumbai vs. DCIT (It) RG 3(3)(1), Mumbai

In the result, all the appeals are allowed in the terms indicated above

ITA 528/MUM/2018[2013-14]Status: DisposedITAT Mumbai11 May 2021AY 2013-14
Section 143(3)Section 147

…ITA No. 7994/Mum/2011, ITA No. 5826/Mum/2012 ITA No. 7631/Mum/2012, ITA No. 1254/Mum/2014 ITA No. 2025/Mum/2016, ITA No. 2079/Mum/2017 Assessment Years: 2004-05, 2007-08, 2008-09, 2009-10, 2011-12, 2012-13 & 2013-14 Page 1 of 30 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “I” BENCH, MUMBAI [Coram: Pramod Kumar (Vice President) And Vikas Awasthy (Judicial Member)] ITA No. 7994/Mum/2011, ITA No. 5826/Mum/2012 ITA No. 7631/Mum/2012, ITA No. 1254/Mum/2014 ITA No. 2025/Mum/2016, ITA No. 2079/Mum/2017 Assessment Years: 2004-05, 2007-08, 2008-09, 2009-10, 2011-12, 2012-13 & 2013-14 NGC Network Asia LLC ………………….……Appe…

Ngc Network Asia Llc, Mumbai vs. DCIT (It) RG 3(3)(1), Mumbai

In the result, all the appeals are allowed in the terms indicated above

ITA 2079/MUM/2017[2012-13]Status: DisposedITAT Mumbai11 May 2021AY 2012-13
Section 143(3)Section 147

…ITA No. 7994/Mum/2011, ITA No. 5826/Mum/2012 ITA No. 7631/Mum/2012, ITA No. 1254/Mum/2014 ITA No. 2025/Mum/2016, ITA No. 2079/Mum/2017 Assessment Years: 2004-05, 2007-08, 2008-09, 2009-10, 2011-12, 2012-13 & 2013-14 Page 1 of 30 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “I” BENCH, MUMBAI [Coram: Pramod Kumar (Vice President) And Vikas Awasthy (Judicial Member)] ITA No. 7994/Mum/2011, ITA No. 5826/Mum/2012 ITA No. 7631/Mum/2012, ITA No. 1254/Mum/2014 ITA No. 2025/Mum/2016, ITA No. 2079/Mum/2017 Assessment Years: 2004-05, 2007-08, 2008-09, 2009-10, 2011-12, 2012-13 & 2013-14 NGC Network Asia LLC ………………….……Appe…

Ngc Nework Asia Llc, Mumbai vs. DCIT (It) RG 3(3)(1), Mumbai

In the result, all the appeals are allowed in the terms indicated above

ITA 2025/MUM/2016[2011-12]Status: DisposedITAT Mumbai11 May 2021AY 2011-12
Section 143(3)Section 147

…ITA No. 7994/Mum/2011, ITA No. 5826/Mum/2012 ITA No. 7631/Mum/2012, ITA No. 1254/Mum/2014 ITA No. 2025/Mum/2016, ITA No. 2079/Mum/2017 Assessment Years: 2004-05, 2007-08, 2008-09, 2009-10, 2011-12, 2012-13 & 2013-14 Page 1 of 30 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “I” BENCH, MUMBAI [Coram: Pramod Kumar (Vice President) And Vikas Awasthy (Judicial Member)] ITA No. 7994/Mum/2011, ITA No. 5826/Mum/2012 ITA No. 7631/Mum/2012, ITA No. 1254/Mum/2014 ITA No. 2025/Mum/2016, ITA No. 2079/Mum/2017 Assessment Years: 2004-05, 2007-08, 2008-09, 2009-10, 2011-12, 2012-13 & 2013-14 NGC Network Asia LLC ………………….……Appe…

Ngc Network Asia Llc, Mumbai vs. DDIT (It) RG 4(2), Mumbai

In the result, all the appeals are allowed in the terms indicated above

ITA 1254/MUM/2014[2009-10]Status: DisposedITAT Mumbai11 May 2021AY 2009-10
Section 143(3)Section 147

…ITA No. 7994/Mum/2011, ITA No. 5826/Mum/2012 ITA No. 7631/Mum/2012, ITA No. 1254/Mum/2014 ITA No. 2025/Mum/2016, ITA No. 2079/Mum/2017 Assessment Years: 2004-05, 2007-08, 2008-09, 2009-10, 2011-12, 2012-13 & 2013-14 Page 1 of 30 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “I” BENCH, MUMBAI [Coram: Pramod Kumar (Vice President) And Vikas Awasthy (Judicial Member)] ITA No. 7994/Mum/2011, ITA No. 5826/Mum/2012 ITA No. 7631/Mum/2012, ITA No. 1254/Mum/2014 ITA No. 2025/Mum/2016, ITA No. 2079/Mum/2017 Assessment Years: 2004-05, 2007-08, 2008-09, 2009-10, 2011-12, 2012-13 & 2013-14 NGC Network Asia LLC ………………….……Appe…

The DDIT(It)-1(1), Mumbai vs. M/S. Asia Today Ltd (Formerly Winter Heath Ltd), Mumbai

In the result, all the four appeals are dismissed as infructuous and all the four cross objections are allowed

ITA 5042/MUM/2008[2005-2006]Status: HeardITAT Mumbai29 Jan 2021AY 2005-2006

…CO Nos. 124-125/Mum/2008, 63 and 64/Mum/.2009 ITA No. 1878, 1879/Mum/2008 and 5042-43/Mum/08 Assessment year: 2002-03, 2004-05, 2005-06 Page 1 of 21 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI 'I' BENCH, MUMBAI [Coram: Pramod Kumar (Vice President), and C N Prasad (Judicial Member)] ITA No. 1878, 1879/Mum/2008 Assessment year: 2002-03, 2004-05 Additional Director of Income Tax International Taxation 1(1), Mumbai ……………….………Appellant Vs. Asia Today Limited ……………………Respondent C/o MGB & Co, Jolly Bhawan No 2, 1st floor 7, New Marine Lines, Mumbai 400 020 [PAN: AABCA0249F] CO Nos. 124-125/Mum/2008 Arising out of ITA…

The ADIT(It)-1(1), Mumbai vs. M/S. Asia Today Ltd, Mumbai

In the result, all the four appeals are dismissed as infructuous and all the four cross objections are allowed

ITA 1879/MUM/2008[2004-2005]Status: HeardITAT Mumbai29 Jan 2021AY 2004-2005

…CO Nos. 124-125/Mum/2008, 63 and 64/Mum/.2009 ITA No. 1878, 1879/Mum/2008 and 5042-43/Mum/08 Assessment year: 2002-03, 2004-05, 2005-06 Page 1 of 21 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI 'I' BENCH, MUMBAI [Coram: Pramod Kumar (Vice President), and C N Prasad (Judicial Member)] ITA No. 1878, 1879/Mum/2008 Assessment year: 2002-03, 2004-05 Additional Director of Income Tax International Taxation 1(1), Mumbai ……………….………Appellant Vs. Asia Today Limited ……………………Respondent C/o MGB & Co, Jolly Bhawan No 2, 1st floor 7, New Marine Lines, Mumbai 400 020 [PAN: AABCA0249F] CO Nos. 124-125/Mum/2008 Arising out of ITA…

The ADIT(It)-1(1), Mumbai vs. M/S. Asia Today Ltd, Mumbai

In the result, all the four appeals are dismissed as infructuous and all the four cross objections are allowed

ITA 1878/MUM/2008[2002-2003]Status: HeardITAT Mumbai29 Jan 2021AY 2002-2003

…CO Nos. 124-125/Mum/2008, 63 and 64/Mum/.2009 ITA No. 1878, 1879/Mum/2008 and 5042-43/Mum/08 Assessment year: 2002-03, 2004-05, 2005-06 Page 1 of 21 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI 'I' BENCH, MUMBAI [Coram: Pramod Kumar (Vice President), and C N Prasad (Judicial Member)] ITA No. 1878, 1879/Mum/2008 Assessment year: 2002-03, 2004-05 Additional Director of Income Tax International Taxation 1(1), Mumbai ……………….………Appellant Vs. Asia Today Limited ……………………Respondent C/o MGB & Co, Jolly Bhawan No 2, 1st floor 7, New Marine Lines, Mumbai 400 020 [PAN: AABCA0249F] CO Nos. 124-125/Mum/2008 Arising out of ITA…

Turner Broadcasting System Asia Pacific Inc., New Delhi vs. DCIT (International Taxation), New Delhi

In the result, all the appeals of the assessee are allowed

ITA 4087/DEL/2016[2012-13]Status: DisposedITAT Delhi30 Sept 2020AY 2012-13

Bench: Shri Amit Shukla & Shri B.R.R. Kumar

For Appellant: Shri Kanchan Kaushal, CAFor Respondent: Shri G.K. Dhall, CIT-DR
Section 143(3)Section 144C(1)Section 244ASection 271(1)(c)Section 9(1)(vi)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI B.R.R. KUMAR, ACCOUNTANT MEMBER I.T.A. No. 1343/DEL/2014 (Assessment Year 2009-10) Turner Broadcasting System DDIT, Circle-2(2), Asia Pacific Inc. International Taxation, C/o Price Water Coopers Pvt. Vs. New Delhi. Ltd., Sucheta Bhawan, Gate No.2, Ist Floor, 11-A, Vishnu Digamber Marg, New Delhi. TAN/PAN: AABCT6254F (Appellant) (Respondent) I.T.As. No. 631/Del/2015, 4087/DEL/2016, 2610/Del/2017 (Assessment Years 2010-11, 2012-13, 2013-14) Turner Broadcasting System DCIT (International Asia Pacific In…

Turner Broadcasting Systemasia Pacific, Inc., New Delhi vs. DDIT, New Delhi

In the result, all the appeals of the assessee are allowed

ITA 1343/DEL/2014[2009-10]Status: DisposedITAT Delhi30 Sept 2020AY 2009-10

Bench: Shri Amit Shukla & Shri B.R.R. Kumar

For Appellant: Shri Kanchan Kaushal, CAFor Respondent: Shri G.K. Dhall, CIT-DR
Section 143(3)Section 144C(1)Section 244ASection 271(1)(c)Section 9(1)(vi)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI B.R.R. KUMAR, ACCOUNTANT MEMBER I.T.A. No. 1343/DEL/2014 (Assessment Year 2009-10) Turner Broadcasting System DDIT, Circle-2(2), Asia Pacific Inc. International Taxation, C/o Price Water Coopers Pvt. Vs. New Delhi. Ltd., Sucheta Bhawan, Gate No.2, Ist Floor, 11-A, Vishnu Digamber Marg, New Delhi. TAN/PAN: AABCT6254F (Appellant) (Respondent) I.T.As. No. 631/Del/2015, 4087/DEL/2016, 2610/Del/2017 (Assessment Years 2010-11, 2012-13, 2013-14) Turner Broadcasting System DCIT (International Asia Pacific In…

Turner Broadcasting System Asia Pacific, Inc., New Delhi vs. DCIT, New Delhi

In the result, all the appeals of the assessee are allowed

ITA 631/DEL/2015[2010-11]Status: DisposedITAT Delhi30 Sept 2020AY 2010-11

Bench: Shri Amit Shukla & Shri B.R.R. Kumar

For Appellant: Shri Kanchan Kaushal, CAFor Respondent: Shri G.K. Dhall, CIT-DR
Section 143(3)Section 144C(1)Section 244ASection 271(1)(c)Section 9(1)(vi)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI B.R.R. KUMAR, ACCOUNTANT MEMBER I.T.A. No. 1343/DEL/2014 (Assessment Year 2009-10) Turner Broadcasting System DDIT, Circle-2(2), Asia Pacific Inc. International Taxation, C/o Price Water Coopers Pvt. Vs. New Delhi. Ltd., Sucheta Bhawan, Gate No.2, Ist Floor, 11-A, Vishnu Digamber Marg, New Delhi. TAN/PAN: AABCT6254F (Appellant) (Respondent) I.T.As. No. 631/Del/2015, 4087/DEL/2016, 2610/Del/2017 (Assessment Years 2010-11, 2012-13, 2013-14) Turner Broadcasting System DCIT (International Asia Pacific In…

Turner Broadcasting System Asia Pacific Inc., New Delhi vs. DCIT (International Taxation), New Delhi

In the result, all the appeals of the assessee are allowed

ITA 2610/DEL/2017[2013-14]Status: DisposedITAT Delhi30 Sept 2020AY 2013-14

Bench: Shri Amit Shukla & Shri B.R.R. Kumar

For Appellant: Shri Kanchan Kaushal, CAFor Respondent: Shri G.K. Dhall, CIT-DR
Section 143(3)Section 144C(1)Section 244ASection 271(1)(c)Section 9(1)(vi)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI B.R.R. KUMAR, ACCOUNTANT MEMBER I.T.A. No. 1343/DEL/2014 (Assessment Year 2009-10) Turner Broadcasting System DDIT, Circle-2(2), Asia Pacific Inc. International Taxation, C/o Price Water Coopers Pvt. Vs. New Delhi. Ltd., Sucheta Bhawan, Gate No.2, Ist Floor, 11-A, Vishnu Digamber Marg, New Delhi. TAN/PAN: AABCT6254F (Appellant) (Respondent) I.T.As. No. 631/Del/2015, 4087/DEL/2016, 2610/Del/2017 (Assessment Years 2010-11, 2012-13, 2013-14) Turner Broadcasting System DCIT (International Asia Pacific In…

Hitachi High- Technologies (Singapore) Pte Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeals of the assessee in ITA Nos

ITA 2683/DEL/2015[2002-03]Status: DisposedITAT Delhi17 Sept 2019AY 2002-03

Bench: Shri N.K. Billaiya & Ms. Suchitra Kamble

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri Sanjay Puri, PCIT, Udaipur
Section 133ASection 143(3)Section 144CSection 147Section 234A

…f the PE should be determined on the basis of what an independent enterprise under similar circumstances might be expected to derive on its own. For this proposition, we draw support from the decision of the Hon'ble Supreme Court in the case of Morgan Stanley 162 Taxmann 165. In our considered view, looking to the business profile of ForeVision and in the absence of complete details, the same is not a good comparable. In our understanding of the facts and considering that the LO is performing routine and limited functions and is operating in a risk immune environment, the allocation of profit should be done by…

Canon India Pvt. Ltd., Gurgaon vs. ACIT, Circle- 5(2), New Delhi

In the result appeal for A

ITA 6742/DEL/2017[2013-14]Status: DisposedITAT Delhi11 Feb 2019AY 2013-14

Bench: Shri R.K.Panda & Smt. Beena A Pillaia.Y. 2012-13 & A.Y. 2013-14 Canon India Pvt.Ltd. Acit, Circle 5(2) 7Th Floor, Tower B Vs. New Delhi Building No.5 Dlf Epitome Dlf Phase Iii Gurgaon

Section 143(3)Section 144CSection 92B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: Bench ‘I-1’, NEW DELHI BEFORE SHRI R.K.PANDA, ACCOUNTANT MEMBER AND SMT. BEENA A PILLAI, JUDICIAL MEMBER A.Y. 2012-13 & A.Y. 2013-14 Canon India Pvt.Ltd. ACIT, Circle 5(2) 7th floor, Tower B vs. New Delhi Building No.5 DLF Epitome DLF Phase III Gurgaon PAN: AAACC4175D (Appellant) (Respondent) Appellant by Sh. Vishal Kalra, Adv. Sh. S.K.Aggarwal, C.A. Shri Ankit Sahni, Adv. Sh. S.S.Tomar, Adv. Respondent by Sh. Sanjay I Bara, CIT, DR. Date of Hearing 17.01.2019 Date of Pronouncement 11.02.2019 ORDER PER BEENA A PILLAI, JUDICIAL MEMBER Present appeals hav…

Canon India Pvt. Ltd., Gurgaon vs. ACIT, New Delhi

In the result appeal for A

ITA 1672/DEL/2017[2012-13]Status: DisposedITAT Delhi11 Feb 2019AY 2012-13

Bench: Shri R.K.Panda & Smt. Beena A Pillaia.Y. 2012-13 & A.Y. 2013-14 Canon India Pvt.Ltd. Acit, Circle 5(2) 7Th Floor, Tower B Vs. New Delhi Building No.5 Dlf Epitome Dlf Phase Iii Gurgaon

Section 143(3)Section 144CSection 92B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: Bench ‘I-1’, NEW DELHI BEFORE SHRI R.K.PANDA, ACCOUNTANT MEMBER AND SMT. BEENA A PILLAI, JUDICIAL MEMBER A.Y. 2012-13 & A.Y. 2013-14 Canon India Pvt.Ltd. ACIT, Circle 5(2) 7th floor, Tower B vs. New Delhi Building No.5 DLF Epitome DLF Phase III Gurgaon PAN: AAACC4175D (Appellant) (Respondent) Appellant by Sh. Vishal Kalra, Adv. Sh. S.K.Aggarwal, C.A. Shri Ankit Sahni, Adv. Sh. S.S.Tomar, Adv. Respondent by Sh. Sanjay I Bara, CIT, DR. Date of Hearing 17.01.2019 Date of Pronouncement 11.02.2019 ORDER PER BEENA A PILLAI, JUDICIAL MEMBER Present appeals hav…

Credit Agricole Corporate and Investment Bank (Formerly Calyon Bank, Erstwhile Credit Agricole Indosuez, Mumbai vs. Addl CIT (It) RG 1, Mumbai

The appeal of the AO is dismissed

ITA 6706/MUM/2012[2005-06]Status: DisposedITAT Mumbai05 Jan 2018AY 2005-06
For Appellant: S/Shri Percy J. Pardiwala/Madhur AgarwalFor Respondent: Shri Jayant Kumar- DR
Section 143Section 254(1)

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, मुंबई अिधकरण मुंबई मुंबई “ केकेकेके” खंडपीठ मुंबई खंडपीठ खंडपीठ खंडपीठ Income-tax Appellate Tribunal -“K”Bench Mumbai सव"ी सव"ी सव"ी राजे"" सव"ी राजे"" राजे"",लेखा राजे"" लेखा लेखा सद"य लेखा सद"य सद"य एवं सद"य एवं एवं, राम एवं राम राम लाल राम लाल लाल नेगी लाल नेगी नेगी, "याियक नेगी "याियक "याियक सद"य "याियक सद"य सद"य सद"य Before S/Shri Rajendra,Accountant Member and Ram Lal Negi,Judicial Member आयकर अपील आयकर अपील संसंसंसं./I.T.A./6706/Mum/2012,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2005-06 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" M/s.…

Dongfang Electric Corporation, Kolkata vs. DCIT, International Taxation 1(1), Kolkata

In the result, both the appeals of the assessee are allowed

ITA 487/KOL/2015[2010-2011]Status: DisposedITAT Kolkata25 Oct 2017AY 2010-2011

Bench: Sri N.V. Vasudevan & Sri J. Sudhakar Reddy]

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA [Before Sri N.V. Vasudevan, Judicial Member & Sri J. Sudhakar Reddy Accountant Member] I.T.A. No. 572/Kol/2014 Assessment Year: 2009-10 & I.T.A. No. 487/Kol/2015 Assessment Year: 2010-11 Dongfang Electric Corporation.….…….………………………………………………………….……..Appellant Dongfang Electric Corporation Kolkata Project Office CK-189 & CK-141 Sector-II Salt Lake City Kolkata – 700 091. [PAN : AACCD 0559 L] Deputy Commissioner of Income Tax, International Taxation-1(1), Kolkata…..Respondent Aayakar Bhawan Poorva 110 Shanti Pally Kolkata – 700 107 Appearances by…