Evonik Degussa India (P) Ltd. v. ACIT

51 TTJ 1Income Tax Appellate Tribunal#25336 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2017.

Judgments citing Evonik Degussa India (P) Ltd. v. ACIT

DCIT (LTU), NEW DELHI vs. M/S. EXL SERVICE.COM (INDIA) PVT. LTD., NEW DELHI

In the result, the appeal by the assessee as well as ofthe department are partly allowed for statistical purposes

ITA 615/DEL/2015[2010-11]Status: DisposedITAT Delhi03 Jan 2017AY 2010-11

Bench: Sh. N. K. Saini, Am & Sh. Kuldip Singh, Jm Ita No. 302/Del/2015 : Asstt. Year : 2010-11 Exl Service.Com (India) Pvt. Ltd., Vs Deputy Commissioner Of Income 414, 4Th Floor, Dlf Jasola, Tax, Large Tax Payer Unit, Tower-B, Plot No. 10 & 11, Dda New Delhi District Centre, Jasola, New Delhi-110044 (Appellant) (Respondent) Ita No. 615/Del/2015 : Asstt. Year : 2010-11 Deputy Commissioner Of Income Vs Exl Service.Com (India) Pvt. Ltd., 414, 4Th Floor, Dlf Jasola, Tower- Tax, Circle-1 (Ltu), New Delhi-110017 B, Plot No. 10 & 11, Dda District Centre, Jasola, New Delhi-110044 (Appellant) (Respondent) Pan No. Aaace5174C Assessee By : Sh. Ajay Vohra, Adv. Sh. Abhishek Agarwal, Adv. Revenue By : Sh. Piyush Jain, Cit Dr Date Of Hearing : 07.10.2017 Date Of Pronouncement : 03.01.2017 Order Per N. K. Saini, Am:

For Appellant: Sh. Ajay Vohra, AdvFor Respondent: Sh. Piyush Jain, CIT DR
Section 143(3)Section 92D

…of payment in respect of a commercial transaction and that unlike a loan or borrowing, it is not an independent transaction which can be viewed on a standalone basis. The reliance was placed on the following case laws: " Evonik Degussa India (P) Ltd. Vs ACIT 51 TTJ 1 " Nimbus Communications Ltd. Vs ACIT 139 TTJ 214 " Patni Computers Systems Ltd. Vs DCIT in ITA No. 426 and 1131/Pn/2006 " Bharti Airtel Ltd. Vs ACIT in " Micro Ink Ltd. Vs Addl. CIT in ITA No. 2873/Ahd./2010 " CIT Vs M/s Cotton Naturals (I) Pvt. Ltd. in ITA No. 233/2014 " Sony Ericsson Mobile Communications India Pvt. Ltd. Vs CIT 374 ITR 118 " CIT V…

EXL SERVICE.COM (INDIA) PVT. LTD.,NEW DELHI vs. DCIT (LTU), NEW DELHI

In the result, the appeal by the assessee as well as ofthe department are partly allowed for statistical purposes

ITA 302/DEL/2015[2010-11]Status: DisposedITAT Delhi03 Jan 2017AY 2010-11

Bench: Sh. N. K. Saini, Am & Sh. Kuldip Singh, Jm Ita No. 302/Del/2015 : Asstt. Year : 2010-11 Exl Service.Com (India) Pvt. Ltd., Vs Deputy Commissioner Of Income 414, 4Th Floor, Dlf Jasola, Tax, Large Tax Payer Unit, Tower-B, Plot No. 10 & 11, Dda New Delhi District Centre, Jasola, New Delhi-110044 (Appellant) (Respondent) Ita No. 615/Del/2015 : Asstt. Year : 2010-11 Deputy Commissioner Of Income Vs Exl Service.Com (India) Pvt. Ltd., 414, 4Th Floor, Dlf Jasola, Tower- Tax, Circle-1 (Ltu), New Delhi-110017 B, Plot No. 10 & 11, Dda District Centre, Jasola, New Delhi-110044 (Appellant) (Respondent) Pan No. Aaace5174C Assessee By : Sh. Ajay Vohra, Adv. Sh. Abhishek Agarwal, Adv. Revenue By : Sh. Piyush Jain, Cit Dr Date Of Hearing : 07.10.2017 Date Of Pronouncement : 03.01.2017 Order Per N. K. Saini, Am:

For Appellant: Sh. Ajay Vohra, AdvFor Respondent: Sh. Piyush Jain, CIT DR
Section 143(3)Section 92D

…of payment in respect of a commercial transaction and that unlike a loan or borrowing, it is not an independent transaction which can be viewed on a standalone basis. The reliance was placed on the following case laws: " Evonik Degussa India (P) Ltd. Vs ACIT 51 TTJ 1 " Nimbus Communications Ltd. Vs ACIT 139 TTJ 214 " Patni Computers Systems Ltd. Vs DCIT in ITA No. 426 and 1131/Pn/2006 " Bharti Airtel Ltd. Vs ACIT in " Micro Ink Ltd. Vs Addl. CIT in ITA No. 2873/Ahd./2010 " CIT Vs M/s Cotton Naturals (I) Pvt. Ltd. in ITA No. 233/2014 " Sony Ericsson Mobile Communications India Pvt. Ltd. Vs CIT 374 ITR 118 " CIT V…

PARMANAND K HINDUJA,THANE vs. ACIT CIR 2, KALYAN

In the result, the appeal filed by the assessee in ITA N0

ITA 1049/MUM/2014[2007-08]Status: DisposedITAT Mumbai27 Apr 2016AY 2007-08

Bench: Shri Amit Shukla & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 1049/Mum/2014 ("नधा"रण वष" / Assessment Year : 2007-08) Shri Parmanand K. Hinduja, Asst. Comm. Of Income बनाम/ 402, Banswani Tower, Tax – Circle – 2, V. Near Corporation Bank, Mohan Plaza, Ist Floor, Municipal Road, Khadakpada, Ulhasnagar, Kalyan (West). Dist. Thane – 401003. "थायी लेखा सं./Pan : Aacph9702N (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Respondent: Shri Kailash Gaikwad
Section 131Section 143(1)Section 143(3)Section 147Section 148

…165 (SC) xvii) ACIT v. Anima Investment Ltd. 73 ITD 125 (Delhi) xviii) CIT v. Bedi & Company Pvt. Ltd. 230 ITR 580 (SC) xix) Kirloskar Investment and Finance Ltd. v. ACIT, 67 ITD 504 xx) ACIT v. Govindram Agarwal, 76 ITD 120 (Calcutta) xxi) Mola Bux v. ITO, 51 TTJ 1 (JP) xxii) CIT v. Hiralal Chgagan Lal Tank, 257 ITR 281 (Rajasthan) xxiii) Murlidhar Lahornimal v. CIT, 280 ITR 512 (Gujarat) The assessee submitted that the identity , capacity and genuineness of the lender is proved beyond doubt who had given the funds out of their account and the assessee has discharged the onus, hence, no addition should be mad…

Evonik Degussa India (P) Ltd. v. ACIT (51 TTJ 1) — Cited in 3 Judgments | BharatTax