How many judgments cite Electronic for Imaging (I) Pvt. Ltd. v. DCIT?

38 judgments on BharatTax cite Electronic for Imaging (I) Pvt. Ltd. v. DCIT (85 Taxmann.com 124), spanning 2018 to 2026.

Which sections of the Income Tax Act does Electronic for Imaging (I) Pvt. Ltd. v. DCIT come up under?

It is most often cited in judgments turning on Section 10B(2), Section 250.

Electronic for Imaging (I) Pvt. Ltd. v. DCIT

85 Taxmann.com 124Income Tax Appellate Tribunal2017#3115 most cited

What is Electronic for Imaging (I) Pvt. Ltd. v. DCIT authority for?

Comparability of a company for transfer pricing purposes must be decided afresh by the TPO after considering the facts recorded in prior tribunal decisions. The tribunal may direct exclusion of comparable companies based on such prior decisions.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2026.

Also referred to as

Electronic for Imaging India Pvt. Ltd. v. DCIT · 85 Taxmann.com 124 · ITAT · transfer pricing · comparable companies · TPO · arm's length price · related party transaction · TNMM · multiple year data

Sections most often in play

Section 10B(2)Section 250

Issues it is cited on

multiple year data captive service provider working capital adjustment related party transaction far analysis comparable companies dividend distribution tax computer software most appropriate method intangible assets arm's length price tnmm

Judgments citing Electronic for Imaging (I) Pvt. Ltd. v. DCIT

Asst.C.I.T., Bangalore vs. M/S Abb Global Industries & Services Ltd., Bangalore

In the result, both the appeals of the assessee and revenue are treated as partly allowed

ITA 38/BANG/2016[2011-12]Status: DisposedITAT Bangalore04 Jan 2021AY 2011-12

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaranit(Tp)A No.38/Bang/2016 Assessment Year: 2011-12

For Appellant: Smt. Janmayee Rajkumar, A.RFor Respondent: Shri Pradeep Kumar, D.R

Section 143(3)

…IT(TP)A Nos.38 & 58/Bang/2016 M/s. ABB Global Industries & Services Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER IT(TP)A No.38/Bang/2016 Assessment Year: 2011-12 M/s. ABB Global Industries & Services Ltd. 21st Floor, World Trade Centre, Brigade Gateway ACIT Dr. Rajkumar Road Vs. Circle-1(1)(1) Malleshwaram West Bangalore Bangalore-560 055 PAN No.AADCA3271B APPELLANT RESPONDENT IT(TP)A No.58/Bang/2016 Assessment Year: 2011-12 M/s. ABB Global Industries & ACIT Services Ltd. Vs. Circle-1(1)(1…

Asst.C.I.T., Bangalore vs. M/S Alcon Laboratories (India) Pvt. Ltd., Bangalore

In the result, both the appeal by the revenue and cross objection by the assessee are partly allowed

ITA 221/BANG/2016[2011-12]Status: DisposedITAT Bangalore20 Nov 2020AY 2011-12

Bench: Shri N.V. Vasudevan & Shri Chandra Poojari

For Appellant: Shri Narendra Kumar Jain, AdvocateFor Respondent: Ms. Neera Malhotra, CIT(DR-I), ITAT, Bengaluru

Section 143(3)Section 92(1)Section 92ASection 92B(1)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER IT(TP)A No.221/Bang/2016 Assessment year : 2011-12 The Asst. Commissioner of Vs. M/s Alcon Laboratories (India) Income Tax, Pvt. Ltd, 3rd Floor, Crescent-4, Prestige Circle-1(1)(1), Bangalore Shantiniketan, White Field, Bangalore-560048 PAN: AACCA 3430F APPELLANT RESPONDENT CO No.33/Bang/2017 [in IT(TP)A No.221/Bang/2016] Assessment year : 2011-12 M/s Alcon Laboratories(India) Vs. The Asst. Commissioner of Pvt. Ltd, Income Tax, Bangalore-560048 Circle-1(1)(1), PAN:…

Cisco Video Technologies (India) Private Ltd, Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

In the result, the appeal of the assessee is treated as allowed and the appeal of the revenue is treated as partly allowed

ITA 597/BANG/2016[2011-12]Status: DisposedITAT Bangalore05 Nov 2020AY 2011-12

Bench: Shri George George K. & Shri B.R. Baskaranit(Tp)A No.476/Bang/2016 Assessment Year: 2011-12

For Appellant: Shri Padamchand Khincha, A.RFor Respondent: Shri Muzaffar Hussain, D.R

Section 143(3)

…IT(TP)A Nos.476 & 597/Bang/2016 M/s. Synamedia India Pvt. Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER IT(TP)A No.476/Bang/2016 Assessment Year: 2011-12 M/s. Synamedia India Pvt. Ltd. (Earlier known as M/s. Cisco Video Deputy Commissioner of Technologies India Pvt. Ltd.) Income-tax Block 9A & 9B, Pritech Park Vs. Circle -2(1)(1) Special Economic Zone Bangalore Survey No.51-64/4, Sarjapur Outer Ring Road, Bellandur Village PAN NO : AACCN1140K Bangalore-560 103 APPELLANT RESPONDENT IT(TP)A N…

DCIT, Bangalore vs. M/S Cisco Video Technologies India Pvt. Ltd., Bangalore

In the result, the appeal of the assessee is treated as allowed and the appeal of the revenue is treated as partly allowed

ITA 476/BANG/2016[2011-12]Status: DisposedITAT Bangalore05 Nov 2020AY 2011-12

Bench: Shri George George K. & Shri B.R. Baskaranit(Tp)A No.476/Bang/2016 Assessment Year: 2011-12

For Appellant: Shri Padamchand Khincha, A.RFor Respondent: Shri Muzaffar Hussain, D.R

Section 143(3)

DCIT, Bangalore vs. M/S Broadcom Communication Technologies Pvt. Ltd., Bangalore

In the result appeal filed by revenue stands dismissed

ITA 482/BANG/2016[2011-12]Status: DisposedITAT Bangalore29 Oct 2020AY 2011-12

Bench: Shri. B. R. Baskaran & Smt. Beena Pillaiit(Tp)A No.482/Bang/2016 Assessment Year : 2011-12

For Appellant: Shri Sharath Rao, C.AFor Respondent: Shri Muzaffar Hussain, CIT (DR)

Section 143(3)Section 144C(13)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : BANGALORE BEFORE SHRI. B. R. BASKARAN, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER IT(TP)A No.482/Bang/2016 Assessment Year : 2011-12 The Dy. Commissioner of M/s LSI India Research & Income Tax, Development Pvt. Ltd., Circle-1(1)(2), (earlier known as M/s Bengaluru. Vs. Broadcom Communications Tech Pvt. Ltd.,) S1, Wipro Electronic City, Special Economic Zone, Doddathogur Village, Begur Hobli, Electronic City, Bengaluru-560 100. PAN – AACCB 8136 B. APPELLANT RESPONDENT CO No.7/Bang/2017 Assessment Year : 2011-12 The Dy. Commissioner of M/s LSI India…

ITO, Bangalore vs. M/S Galaz E Solutions India Pvt. Ltd., Bangalore

In the result, the appeal of the assessee is treated as allowed and the appeal of the revenue is treated as partly allowed

ITA 494/BANG/2016[2011-12]Status: DisposedITAT Bangalore21 Oct 2020AY 2011-12

Bench: Shri George George K. & Shri B.R. Baskaranit(Tp)A No.184/Bang/2016 Assessment Year: 2011-12

For Appellant: Shri Brito B., A.RFor Respondent: Shri Muzaffar Hussain, D.R

Section 143(3)

…IT(TP)A Nos.184&494/Bang/2020 M/s. Galax E Solutions India Pvt. Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER IT(TP)A No.184/Bang/2016 Assessment Year: 2011-12 M/s. Galax E Solutions India Pvt. Ltd. Unit No.4, 8th Floor, Innovator Block ITPL Whitefield Road Bangalore-560 066 And ITO Sridhar & Brito Ward-3(1)(2) Vs. Chartered Accountants Bangalore No.82, Third Floor ST BED Koramangala 4th Block Bangalore-560 034 PAN NO : AABCG9007F APPELLANT RESPONDENT IT(TP)A No.494/Bang/2016 Assessment Y…

Galaxe E Solutions India Pvt. Ltd., Bangalore vs. ITO, Bangalore

In the result, the appeal of the assessee is treated as allowed and the appeal of the revenue is treated as partly allowed

ITA 184/BANG/2016[2011-12]Status: DisposedITAT Bangalore21 Oct 2020AY 2011-12

Bench: Shri George George K. & Shri B.R. Baskaranit(Tp)A No.184/Bang/2016 Assessment Year: 2011-12

For Appellant: Shri Brito B., A.RFor Respondent: Shri Muzaffar Hussain, D.R

Section 143(3)

Jda Software India Private Limited, Bangalore vs. DCIT, Bangalore

In the result, ground No.3(d) is allowed

ITA 352/BANG/2016[2011-12]Status: DisposedITAT Bangalore19 Oct 2020AY 2011-12

Bench: Shri George George K, Jm & Shri B.R.Baskaran, Am It(Tp)A No.352/Bang/2016 : Asst.Year 2011-2012 M/S.Blue Yonder India Private The Dy.Commissioner Of Limited, (Formerly Jda Software Income-Tax, Circle 4(1)(1) Vs. India Private Limited) Bangalore. Tower A, Mantri Commercio, Next To Sakra World Hospital, Outer Ring Road, Bellandur Bangalore – 560 103. Pan : Aaecm1111H. (Appellant) (Respondent) Appellant By : Smt.Tanmayee Rajkumar, Advocate Respondent By : Sri.Rajesh Kumar, Jha, Cit-Dr Date Of Date Of Hearing : 15.10.2020 Pronouncement : 19.10.2020 O R D E R Per George George K, Jm : This Appeal At The Instance Of The Assessee Is Directed Against Assessment Order Dated 31.12.2015 Passed U/S 143(3) R.W.S. 144C(1) Of The I.T.Act, Pursuant To The Dispute Resolution Panel (Drp)’S Direction Dated 24.11.2015. The Relevant Assessment Year Is 2011-2012. 2. The Issues Involved In This Appeal Are As Follow:-

For Appellant: Smt.Tanmayee Rajkumar, AdvocateFor Respondent: Sri.Rajesh Kumar, Jha, CIT-DR

Section 143(3)Section 234DSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “B”, BANGALORE Before Shri George George K, JM & Shri B.R.Baskaran, AM IT(TP)A No.352/Bang/2016 : Asst.Year 2011-2012 M/s.Blue Yonder India Private The Dy.Commissioner of Limited, (Formerly JDA Software Income-tax, Circle 4(1)(1) Vs. India Private Limited) Bangalore. Tower A, Mantri Commercio, Next to Sakra World Hospital, Outer Ring Road, Bellandur Bangalore – 560 103. PAN : AAECM1111H. (Appellant) (Respondent) Appellant by : Smt.Tanmayee Rajkumar, Advocate Respondent by : Sri.Rajesh Kumar, Jha, CIT-DR Date of Date of Hearing : 15.10.2020 Pronouncement : 19.…

Microchip Technology (India) Private Limited, Bangalore vs. Asst.C.I.T., Bangalore

In the result, appeal by the Assessee is partly allowed

ITA 497/BANG/2016[2011-12]Status: DisposedITAT Bangalore04 Sept 2020AY 2011-12

Bench: Shri N.V. Vasudevan & Shri B R Baskaran

For Appellant: Shri Darpan Kirpalani, AdvocateFor Respondent: Shri Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru

Section 143(3)Section 144C(13)Section 92Section 92(1)Section 92B(1)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B R BASKARAN, ACCOUNTANT MEMBER IT(TP)A No.497/Bang/2016 Assessment year : 2011-12 Microchip Technology (India) Vs. The Assistant Commissioner Private Ltd., of Income Tax, No.149 B, EPIP, I Phase, Circle 4(1)(2), Industrial Area, Whitefield, Bangalore. Bangalore – 560 066. PAN: AABCM 9868J APPELLANT RESPONDENT Appellant by : Shri Darpan Kirpalani, Advocate Respondent by : Shri Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru. Date of hearing : 01.09.2020 Date of Pronouncement : 04.09.2020 O R D E R Per N…

ITO, Bangalore vs. M/S Sabre Travel Technologies Private Limited, Bangalore

In the result, appeal by the Assessee and revenue are partly allowed

ITA 403/BANG/2016[2011-12]Status: DisposedITAT Bangalore04 Sept 2020AY 2011-12

Bench: Shri N.V. Vasudevan & Shri B R Baskaran

For Appellant: Shri K.R. Vasudevan, AdvocateFor Respondent: Shri Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru

Section 143(3)Section 144C(13)Section 92Section 92(1)Section 92B(1)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B R BASKARAN, ACCOUNTANT MEMBER IT(TP)A Nos. 403/Bang/2016 Assessment year : 2011-12 The Income Tax Officer, Vs. M/s. Sabre Travel Ward 6(1)(1), Technologies Pvt. Ltd., Bengaluru. Unit 1 & 2, Level 2, Navigator Building, ITPB, Whitefield Main Road, Bangalore – 560 066. PAN: AAICS 5777P APPELLANT RESPONDENT IT(TP)A No. 698/Bang/2016 Assessment year : 2011-12 M/s. Sabre Travel Vs. The Income Tax Officer, Technologies Pvt. Ltd., Ward 6(1)(1), Bangalore – 560 066. Bengaluru. PAN: AAICS 5777P APPELLANT RE…

Sabre Travels Technologies Pvt. Ltd., Bangalore vs. ITO, Bangalore

In the result, appeal by the Assessee and revenue are partly allowed

ITA 698/BANG/2016[2011-12]Status: DisposedITAT Bangalore04 Sept 2020AY 2011-12

Bench: Shri N.V. Vasudevan & Shri B R Baskaran

For Appellant: Shri K.R. Vasudevan, AdvocateFor Respondent: Shri Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru

Section 143(3)Section 144C(13)Section 92Section 92(1)Section 92B(1)Section 92C

DCIT, Bangalore vs. M/S Lg Soft India Pvt. Ltd., Bangalore

In the result, both the appeals by the revenue and the assessee are partly allowed

ITA 97/BANG/2016[2011-12]Status: DisposedITAT Bangalore05 Aug 2020AY 2011-12

Bench: Shri N.V. Vasudevan & Shri B R Baskaran

For Appellant: Shri K.R. Vasudevan, AdvocateFor Respondent: Shri Pradeep Kumar, CIT(DR)(ITAT), Bengaluru

Section 143(3)Section 92Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B R BASKARAN, ACCOUNTANT MEMBER IT(TP)A No.52/Bang/2016 Assessment year: 2011-12 M/s. LG Soft India Pvt. Ltd., Vs. The Deputy Commissioner Embassy Tech Square, of Income Tax, Marathahalli Sarjapur Outer Circle 4(1)(1), Ring Road, Bangalore. Marathahalli, Bangalore – 560 103. PAN: AAACL 3009P APPELLANT RESPONDENT IT(TP)A No.97/Bang/2016 Assessment year: 2011-12 The Deputy Commissioner Vs. M/s. LG Soft India Pvt. Ltd., of Income Tax, Bangalore – 560 103. PAN: AAACL 3009P Circle 4(1)(1), Bangalore. APPE…

Aspect Technology Center (India) Private Limited, Bangalore vs. ITO, Bangalore

In the result appeal by the Assessee and the appeal by the Revenue are partly allowed, to the extent indicated in this order

ITA 187/BANG/2016[2011-12]Status: DisposedITAT Bangalore30 Jul 2020AY 2011-12

Bench: Shri N.V. Vasudevan & Shri B R Baskaran

For Appellant: Ms. Tanmayee Rajkumar, AdvocateFor Respondent: Shri Pradeep Kumar, CIT(DR)(ITAT), Bengaluru

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B R BASKARAN, ACCOUNTANT MEMBER IT(TP)A No.187/Bang/2016 Assessment year: 2011-12 Aspect Technology Center (India) Vs. The Income Tax Officer, Private Limited, Ward 1(1)(2), Embassy Star, 2nd Floor, No.8, Bangalore. Palace Road, Vasanthnagar, Bangalore – 560 052. PAN: AACCC 3490K APPELLANT RESPONDENT IT(TP)A No.175/Bang/2016 Assessment year: 2011-12 The Income Tax Officer, Vs. Aspect Technology Center (India) Ward 1(1)(2), Private Limited, Bangalore. Bangalore – 560 052. PAN: AACCC 3490K APPELLANT RE…

ITO, Bangalore vs. M/S Aspect Technology Centre India Pvt. Ltd., Bangalore

In the result appeal by the Assessee and the appeal by the Revenue are partly allowed, to the extent indicated in this order

ITA 175/BANG/2016[2011-12]Status: DisposedITAT Bangalore30 Jul 2020AY 2011-12

Bench: Shri N.V. Vasudevan & Shri B R Baskaran

For Appellant: Ms. Tanmayee Rajkumar, AdvocateFor Respondent: Shri Pradeep Kumar, CIT(DR)(ITAT), Bengaluru

Section 143(3)

Netscout Systems Software India Private Limited, Bangalore vs. Deputy Commissioner of Income Tax Circle-5(1)(2), Bangalore

In the result, appeal of the Assessee is partly allowed

ITA 875/BANG/2017[2011-12]Status: DisposedITAT Bangalore11 Mar 2020AY 2011-12

Bench: Shri N.V Vasudevan, Vice- & Shri B.R.Baskaranit(Tp) A Nos.875/Bang/2017 (Assessment Year : 2011-12) Net Scout Systems Software India Private Limited, Manyata Embassy Business Park, Silver Fir, Block L5-Wing B, 7Th Floor, Rachenahalli Nagawara Village Ring Road, Outer Ring Road, Bangalore-560045. Pan – Aaics0944E …. Appellant Vs. The Dy. Commissioner Of Income-Tax, Circle-5(1)(2), 2Nd Floor, Bmtc Building 80 Feet Road, Near New Passport Office, Koramangala, Bengaluru-560095. ….. Respondent Assessee By : Shri Chavali Narayanan, Ca Revenue By : Smt.R.Premi, Jcit (Dr) Date Of Hearing : 09-03-2020 Date Of Pronouncement : 11 -03-2020 O R D E R

For Appellant: Shri Chavali Narayanan, CAFor Respondent: Smt.R.Premi, JCIT (DR)

Section 143(3)Section 92Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL, BANGALORE BENCH ‘C’ BEFORE SHRI N.V VASUDEVAN, VICE-PRESIDENT AND SHRI B.R.BASKARAN, ACCOUNTANT MEMBER IT(TP) A Nos.875/Bang/2017 (Assessment year : 2011-12) Net Scout Systems Software India Private Limited, Manyata Embassy Business Park, Silver Fir, Block L5-Wing B, 7th Floor, Rachenahalli Nagawara Village Ring Road, Outer Ring Road, Bangalore-560045. PAN – AAICS0944E …. Appellant Vs. The Dy. Commissioner of Income-tax, Circle-5(1)(2), 2nd Floor, BMTC Building 80 Feet Road, Near New Passport Office, Koramangala, Bengaluru-560095. ….. Respondent Assessee by : Shri Chavali N…

DCIT, Bangalore vs. M/S Broadcom Communication Technologies Pvt. Ltd., Bangalore

In the result, the revenue’s appeal is partly allowed to the extent of its prayer for inclusion of R

ITA 481/BANG/2016[2011-12]Status: DisposedITAT Bangalore19 Feb 2020AY 2011-12

Bench: Shri N.V Vasudevan, Vice- & Shri B.R.Baskaranit(Tp) A Nos.481/Bang/2016 (Assessment Year : 2011-12) The Dy. Commissioner Of Income-Tax, Circle-1(1)(2), Room No.242, 2Nd Floor, Bmtc Building 80 Feet Road, Koramangala, Bengaluru-560095. …. Appellant Vs. M/S Brocadecommunications Systems Pvt.Ltd. 7Th Floor, A Wing, Tower 3, Phase I, Vrindavan Tech Village, Sez Outer Ring Road, Deverabeesanahalli Village, Varthur Hobli, Bangalore-560 037. Pan – Aaccb4490N ….. Respondent Co No.59/Bang/2017 (By Assessee) (Assessment Year : 2011-12) Assessee By : Shri T.Suryanarayana & Ms.Manasa Ananthan, Advocates Revenue By : Mr.Muzaffar Hussain, Cit (Dr) Date Of Hearing : 17-02-2020 Date Of Pronouncement : 19-02-2020 O R D E R

For Appellant: Shri T.Suryanarayana & Ms.Manasa Ananthan, AdvocatesFor Respondent: Mr.Muzaffar Hussain, CIT (DR)

Section 143(3)Section 92

…IN THE INCOME TAX APPELLATE TRIBUNAL, BANGALORE BENCH ‘B’ BEFORE SHRI N.V VASUDEVAN, VICE-PRESIDENT AND SHRI B.R.BASKARAN, ACCOUNTANT MEMBER IT(TP) A Nos.481/Bang/2016 (Assessment year : 2011-12) The Dy. Commissioner of Income-tax, Circle-1(1)(2), Room No.242, 2nd Floor, BMTC Building 80 Feet Road, Koramangala, Bengaluru-560095. …. Appellant Vs. M/s BrocadeCommunications Systems Pvt.Ltd. 7th Floor, A Wing, Tower 3, Phase I, Vrindavan Tech Village, SEZ Outer Ring Road, Deverabeesanahalli Village, Varthur Hobli, Bangalore-560 037. PAN – AACCB4490N ….. Respondent CO No.59/Bang/2017 (By Assessee) (Assessment year :…

M/S Mportal (India) Wireless Solutions Private Limited, Bangalore vs. Asst.C.I.T., Bangalore

In the result, appeal filed by assessee stands partly allowed

ITA 465/BANG/2016[2011-12]Status: DisposedITAT Bangalore28 Aug 2019AY 2011-12

Bench: Shri J. Sudhakar Reddy & Smt.Beena Pillaiita No.465(Bang)/2016 (Assessment Year : 2011-12) M/S Mportal (India) Wireless Solutions Pvt.Ltd., No.785, Axis Sai Jyothi, Jp Nagar, 1St Phase, 15Th Cross, Bangalore-560 078 Panno.Aadcm7527N Appellant Vs The Asst. Commissioner Of Income Tax, Circle-4(1)(2), Bangalore Respondent Appellant By : Shri M. Kaushik, Advocate Revenue By : Ms. Neera Malhotra, Cit Date Of Hearing : 17-07-2019 Date Of Pronouncement : O R D E R Per Beena Pillai: Present Appeal Has Been Filed By Assessee Against Assessment Order Passed Under Section 143 (3) Read With 144C (13) Of The Act, By Ld.Acit Circle 4 (1) (2), Bangalore For Assessment Year 2011-12 On Following Grounds Of Appeal: 1 The Orders Of The Tpo / Drp / Assessing Officer In So Far As They Are Against The Appellant, Are Opposed To Law, Weight Of Evidence, Natural Justice, Probabilities, Facts & Circumstances Of The Appellant'S Case.

For Appellant: Shri M. Kaushik, AdvocateFor Respondent: Ms. Neera Malhotra, CIT

Section 143Section 92C

…IT(TP)A No.465(B)/2016 1 IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES : “B”, BANGALORE BEFORE SHRI J. SUDHAKAR REDDY, ACCOUNTANT MEMBER AND SMT.BEENA PILLAI, JUDICIAL MEMBER ITA No.465(Bang)/2016 (Assessment Year : 2011-12) M/s Mportal (India) Wireless Solutions Pvt.Ltd., No.785, Axis Sai Jyothi, JP Nagar, 1st Phase, 15th Cross, Bangalore-560 078 PANNo.AADCM7527N Appellant Vs The Asst. Commissioner of Income tax, Circle-4(1)(2), Bangalore Respondent Appellant by : Shri M. Kaushik, Advocate Revenue by : Ms. Neera Malhotra, CIT Date of hearing : 17-07-2019 Date of pronouncement : O R D E R PER BEENA…

Autodesk India Private Limited, Bangalore vs. Asst.C.I.T., Bangalore

In the result, the appeal by the assessee and revenue are partly allowed

ITA 156/BANG/2016[2011-12]Status: DisposedITAT Bangalore21 Dec 2018AY 2011-12

Bench: Shri N.V. Vasudevan & Shri Jason P. Boaz

For Appellant: Shri T. Suryanarayana, AdvocateFor Respondent: Shri Pradeep Kumar, CIT(DR)(ITAT), Bengaluru

Section 143(3)Section 144C(13)Section 92Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI JASON P. BOAZ, ACCOUNTANT MEMBER IT(TP)A No.156/Bang/2016 Assessment year : 2011-12 Autodesk India Private Ltd., Vs. The Asistant Commissioner of Unit A-4, ‘A’ Wing, 2nd Floor, Income Tax, Divyashree Chambers, Circle 1(1)(1), Langford Road, Bangalore. Bangalore – 560 025. PAN: AABCA 6924B APPELLANT RESPONDENT IT(TP)A No.220/Bang/2016 Assessment year : 2011-12 The Asistant Commissioner of Vs. Autodesk India Private Ltd., Income Tax, Circle 1(1)(1), Bangalore – 560 025. Bangalore. PAN: AABCA 6924B APPE…