Excellence Data Research (P) Ltd. v. ACIT

74 Taxmann.com 13Income Tax Appellate Tribunal2016#9875 most cited

What is Excellence Data Research (P) Ltd. v. ACIT authority for?

Companies undergoing extraordinary events like amalgamation, which impact their profits, cannot be selected as comparables for companies engaged in software development unless this impact is properly considered.

11

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2023.

Also referred to as

Excellence Data Research · transfer pricing · comparable company · amalgamation · impact on profits · software development · ITES

Judgments citing Excellence Data Research (P) Ltd. v. ACIT

Normura Research Institure Financial Technologies India Private Limited, Kolkata vs. ACIT, Circle-2(2), Kol, Kolkata

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

ITA 204/KOL/2017[2012-13]Status: DisposedITAT Kolkata09 Feb 2023AY 2012-13

Bench: Shri Sanjay Garg & Shri Girish Agrawalassessment Year: 2012-13

For Appellant: Shri J. P. Khaitan, Sr. Counsel & ShriFor Respondent: Shri Amal Kamat, CIT, DR
Section 115JSection 143(3)Section 144CSection 144C(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH KOLKATA BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2012-13 Normura Research Institute Assistant Commissioner of Financial Technologies India Income-tax, circle-2(2), Private Limited (formerly Kolkata. known as Anshin Software Private Limited) Vs. Globsyn Crystals, Tower-1, 6th floor, Sector V, Salt Lake Electronics City, Kolkata-700 091. (PAN: AADCA8967A) (Appellant) (Respondent) Present for: Appellant by : Shri J. P. Khaitan, Sr. Counsel & Shri Protyush Jhunjhunwala, Advocate Respondent by : Shri Amal Kamat…

International Speciality Products (India) P.Ltd., Hyd, Hyderabad vs. DCIT, Circle-2(1), Hyderabad

In the result, the ground by the assessee is rejected

ITA 91/HYD/2016[2011-12]Status: DisposedITAT Hyderabad10 Aug 2022AY 2011-12

Bench: Shri Rama Kanta Panda & Shri Laliet Kumarassessment Year: 2011-12 M/S. International Vs. Dcit, Speciality (India) Pvt.Ltd. Circle-2(1) Divya Sree Omega Campus Hyderabad. Block C, 7Th Floor, Survey No.13, Vill. Kondapur, Mdl. Serilingampally Hyderabad-500 032 Pan: Aabci8200Q (Appellant) (Respondent) Assessee By: Shri P.V.S.S.Prasad,Ca Revenue By: Shri Rajendra Kumar, Cit-Dr Date Of Hearing: 20.07.2022 Date Of Pronouncement: 10.08.2022 O R D E R Per Shri Laliet Kumar, J.M. This Appeal Is Filed By The Assessee, Feeling Aggrieved By The Order Passed By The Learned Dispute Resolution Panel-1, Bengaluru, Dated 16.11.2015 For The Ay 2011-12, On The Following Grounds : “1. The Learned(D) Assessing Officer (Ao)/Ld Dispute Resolution Panel(Drp) Are Erroneous In Law & On The Facts Of The Case.

For Appellant: Shri P.V.S.S.Prasad,CAFor Respondent: Shri Rajendra Kumar, CIT-DR
Section 234BSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A’ Bench, Hyderabad Before Shri Rama Kanta Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member Assessment Year: 2011-12 M/s. International Vs. DCIT, Speciality (India) Pvt.Ltd. Circle-2(1) Divya Sree Omega Campus Hyderabad. Block C, 7th floor, Survey No.13, Vill. Kondapur, Mdl. Serilingampally Hyderabad-500 032 PAN: AABCI8200Q (Appellant) (Respondent) Assessee by: Shri P.V.S.S.Prasad,CA Revenue by: Shri Rajendra Kumar, CIT-DR Date of hearing: 20.07.2022 Date of pronouncement: 10.08.2022 O R D E R Per Shri Laliet Kumar, J.M. This appeal is filed by the…

DCIT, Cir-2(2), Kolkata vs. M/S Nomura Research Institute & Financial Technologies Pvt. Ltd., Kolkata

In the result, the appeal of the assessee in ITA No

ITA 485/KOL/2016[2011-2012]Status: DisposedITAT Kolkata26 Oct 2018AY 2011-2012

Bench: Hon’Ble Shri A.T.Varkey, Jm & Hon’Ble Shri M.Balaganesh, Am ] I.T.A No. 284/Kol/2016 Assessment Year : 2011-12 Nomura Research Institute Financial Tech.(I) Pvt. Ltd. -Vs- Dcit, Circle-2(2), Kolkata (Formerly Anshin Software Pvt. Ltd.) [Pan: Aadca 8967 A] (Appellant) (Respondent) I.T.A No. 485/Kol/2016 Assessment Year : 2011-12 Dcit, Circle-2(2), Kolkata -Vs- Nomura Research Institute Financial Tech.(I) Pvt. Ltd. (Formerly Anshin Software Pvt. Ltd.) [Pan: Aadca 8967 A] (Appellant) (Respondent)

For Appellant: Shri J.P. Khaitan, Senior AdvocateFor Respondent: Shri G. Mallikarjuna, CIT DR
Section 139(5)Section 143(3)Section 144C(5)Section 92Section 92F

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Shri A.T.Varkey, JM & Hon’ble Shri M.Balaganesh, AM ] I.T.A No. 284/Kol/2016 Assessment Year : 2011-12 Nomura Research Institute Financial Tech.(I) Pvt. Ltd. -vs- DCIT, Circle-2(2), Kolkata (formerly Anshin Software Pvt. Ltd.) [PAN: AADCA 8967 A] (Appellant) (Respondent) I.T.A No. 485/Kol/2016 Assessment Year : 2011-12 DCIT, Circle-2(2), Kolkata -vs- Nomura Research Institute Financial Tech.(I) Pvt. Ltd. (formerly Anshin Software Pvt. Ltd.) [PAN: AADCA 8967 A] (Appellant) (Respondent) For the Appellant : Shri J.P. Khaitan, Senior…

Nomura Research Institute Financial Technologies India Pvt. Ltd. (Formerly Knows As Anshin Software Pvt. Ltd., Kolkata vs. DCIT, Circle - 2(2), Kolkata

In the result, the appeal of the assessee in ITA No

ITA 284/KOL/2016[2011-2012]Status: DisposedITAT Kolkata26 Oct 2018AY 2011-2012

Bench: Hon’Ble Shri A.T.Varkey, Jm & Hon’Ble Shri M.Balaganesh, Am ] I.T.A No. 284/Kol/2016 Assessment Year : 2011-12 Nomura Research Institute Financial Tech.(I) Pvt. Ltd. -Vs- Dcit, Circle-2(2), Kolkata (Formerly Anshin Software Pvt. Ltd.) [Pan: Aadca 8967 A] (Appellant) (Respondent) I.T.A No. 485/Kol/2016 Assessment Year : 2011-12 Dcit, Circle-2(2), Kolkata -Vs- Nomura Research Institute Financial Tech.(I) Pvt. Ltd. (Formerly Anshin Software Pvt. Ltd.) [Pan: Aadca 8967 A] (Appellant) (Respondent)

For Appellant: Shri J.P. Khaitan, Senior AdvocateFor Respondent: Shri G. Mallikarjuna, CIT DR
Section 139(5)Section 143(3)Section 144C(5)Section 92Section 92F

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Shri A.T.Varkey, JM & Hon’ble Shri M.Balaganesh, AM ] I.T.A No. 284/Kol/2016 Assessment Year : 2011-12 Nomura Research Institute Financial Tech.(I) Pvt. Ltd. -vs- DCIT, Circle-2(2), Kolkata (formerly Anshin Software Pvt. Ltd.) [PAN: AADCA 8967 A] (Appellant) (Respondent) I.T.A No. 485/Kol/2016 Assessment Year : 2011-12 DCIT, Circle-2(2), Kolkata -vs- Nomura Research Institute Financial Tech.(I) Pvt. Ltd. (formerly Anshin Software Pvt. Ltd.) [PAN: AADCA 8967 A] (Appellant) (Respondent) For the Appellant : Shri J.P. Khaitan, Senior…

St- Ericsson India Pvt. Ltd., New Delhi vs. DCIT, New Delhi

ITA 609/DEL/2015[2010-11]Status: DisposedITAT Delhi03 Jul 2018AY 2010-11

Bench: Shri Chandra Poojari & Shri Kuldip Singh

For Appellant: Shri S.D. Kapila, AdvocateFor Respondent: Shri Sanjay Kumar Yadav, Senior DR
Section 143Section 144C

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘I-1’ : NEW DELHI) BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.609/Del./2015 (ASSESSMENT YEAR : 2010-11) ST-Ericsson India Pvt. Ltd., vs. DCIT, Circle 24 (2), S – 327, Lower Ground Floor, New Delhi. Greater Kailash – II, New Delhi – 110 048. (PAN : AAMCS1022K) ITA No.168/Del./2015 (ASSESSMENT YEAR : 2010-11) DCIT, Circle 24 (2), vs. ST-Ericsson India Pvt. Ltd., New Delhi. S – 327, Lower Ground Floor, Greater Kailash – II, New Delhi – 110 048. (PAN : AAMCS1022K) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri S.D. Kapila…

DCIT, New Delhi vs. M/S. St Ericsson India Pvt. Ltd., New Delhi

ITA 168/DEL/2015[2010-11]Status: DisposedITAT Delhi03 Jul 2018AY 2010-11

Bench: Shri Chandra Poojari & Shri Kuldip Singh

For Appellant: Shri S.D. Kapila, AdvocateFor Respondent: Shri Sanjay Kumar Yadav, Senior DR
Section 143Section 144C

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘I-1’ : NEW DELHI) BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.609/Del./2015 (ASSESSMENT YEAR : 2010-11) ST-Ericsson India Pvt. Ltd., vs. DCIT, Circle 24 (2), S – 327, Lower Ground Floor, New Delhi. Greater Kailash – II, New Delhi – 110 048. (PAN : AAMCS1022K) ITA No.168/Del./2015 (ASSESSMENT YEAR : 2010-11) DCIT, Circle 24 (2), vs. ST-Ericsson India Pvt. Ltd., New Delhi. S – 327, Lower Ground Floor, Greater Kailash – II, New Delhi – 110 048. (PAN : AAMCS1022K) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri S.D. Kapila…

Nomura Research Institute Financial Technologies India Pvt. Ltd., Kolkata vs. DCIT, Cir-2(1), Kolkata

In the result the appeal of the assessee is partly allowed and the appeal by the revenue is dismissed

ITA 590/KOL/2015[2010-2011]Status: DisposedITAT Kolkata04 Oct 2017AY 2010-2011

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Shri M.Balaganesh, Am]

For Appellant: Shri J.P.Khaitan, ARFor Respondent: Shri G.Mallikarjuna, CIT(DR)
Section 143(3)Section 144C(13)Section 144C(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Sri N.V.Vasudevan, JM & Shri M.Balaganesh, AM] I.T.A No. 587/Kol/2015 Assessment Year : 2010-11 D.C.I.T., Circle-2(2) -vs.- M/s.Nomura Research Institute & Kolkata Financial Technologies Pvt.Ltd.Kolkata [PAN : AADCA 8967 A] (Respondent) (Appellant) I.T.A No. 590/Kol/2015 Assessment Year : 2010-11 M/s. Nomura Research Institute & -vs- D.C.I.T., Circle-2(2), Financial Technologies Pvt.Ltd. Kolkata Kolkata [PAN : AADCA 8967 A] (Respondent) (Appellant) For the Department : Shri G.Mallikarjuna, CIT(DR) For the Assessee : Shri J.P.Khaitan,…

DCIT, Cir-2(2), Kolkata vs. M/S Nomura Research Institute & Financial Technologies Pvt. Ltd., Kolkata

In the result the appeal of the assessee is partly allowed and the appeal by the revenue is dismissed

ITA 587/KOL/2015[2010-2011]Status: DisposedITAT Kolkata04 Oct 2017AY 2010-2011

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Shri M.Balaganesh, Am]

For Appellant: Shri J.P.Khaitan, ARFor Respondent: Shri G.Mallikarjuna, CIT(DR)
Section 143(3)Section 144C(13)Section 144C(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Sri N.V.Vasudevan, JM & Shri M.Balaganesh, AM] I.T.A No. 587/Kol/2015 Assessment Year : 2010-11 D.C.I.T., Circle-2(2) -vs.- M/s.Nomura Research Institute & Kolkata Financial Technologies Pvt.Ltd.Kolkata [PAN : AADCA 8967 A] (Respondent) (Appellant) I.T.A No. 590/Kol/2015 Assessment Year : 2010-11 M/s. Nomura Research Institute & -vs- D.C.I.T., Circle-2(2), Financial Technologies Pvt.Ltd. Kolkata Kolkata [PAN : AADCA 8967 A] (Respondent) (Appellant) For the Department : Shri G.Mallikarjuna, CIT(DR) For the Assessee : Shri J.P.Khaitan,…

M/S Labvantage Solutions Pvt. Ltd., Kolkata vs. DCIT, Cir-2(1), Kolkata

In the result, the appeal of the assessee in ITA No

ITA 617/KOL/2015[2010-2011]Status: DisposedITAT Kolkata19 Oct 2016AY 2010-2011

Bench: Shri M. Balaganesh, Am & Shri S.S. Viswanethra Ravi, Jm]

For Appellant: Shri Mawheet Dalal, Advocate & Shri Gunjan Khanna, ARFor Respondent: Shri G. Mallikarjuna, CIT, DR
Section 143(1)Section 143(2)Section 144C(15)(b)Section 144C(5)Section 144C(8)Section 148Section 40Section 92C

…Labvantage Solution Pvt. Ltd. AY 2009-10 & 2010-11 IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA [Before Shri M. Balaganesh, AM & Shri S.S. Viswanethra Ravi, JM] I.T.A No. 1051/Kol/2015 Assessment Year: 2009-10 M/s. Labvantage Solution Pvt. Ltd. Vs. Deputy Commissioner of Income-tax, (PAN: AAACL5340H) Circle-2(1), Kolkata. (Appellant) (Respondent) & I.T.A No. 599/Kol/2015 Assessment Year: 2010-11 Deputy Commissioner of Income-tax, Vs. M/s. Labvantage Solution Pvt. Ltd. Circle-2(1), Kolkata. (PAN: AAACL5340H) (Appellant) (Respondent) & I.T.A No. 617/Kol/2015 Assessment Year: 2010-11 M/s. Labvantage…

DCIT, Cir-2(1), Kolkata vs. M/S Labvantage Solutions Pvt. Ltd., Kolkata

In the result, the appeal of the assessee in ITA No

ITA 599/KOL/2015[2010-2011]Status: DisposedITAT Kolkata19 Oct 2016AY 2010-2011

Bench: Shri M. Balaganesh, Am & Shri S.S. Viswanethra Ravi, Jm]

For Appellant: Shri Mawheet Dalal, Advocate & Shri Gunjan Khanna, ARFor Respondent: Shri G. Mallikarjuna, CIT, DR
Section 143(1)Section 143(2)Section 144C(15)(b)Section 144C(5)Section 144C(8)Section 148Section 40Section 92C

…Labvantage Solution Pvt. Ltd. AY 2009-10 & 2010-11 IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA [Before Shri M. Balaganesh, AM & Shri S.S. Viswanethra Ravi, JM] I.T.A No. 1051/Kol/2015 Assessment Year: 2009-10 M/s. Labvantage Solution Pvt. Ltd. Vs. Deputy Commissioner of Income-tax, (PAN: AAACL5340H) Circle-2(1), Kolkata. (Appellant) (Respondent) & I.T.A No. 599/Kol/2015 Assessment Year: 2010-11 Deputy Commissioner of Income-tax, Vs. M/s. Labvantage Solution Pvt. Ltd. Circle-2(1), Kolkata. (PAN: AAACL5340H) (Appellant) (Respondent) & I.T.A No. 617/Kol/2015 Assessment Year: 2010-11 M/s. Labvantage…

M/S Labvantage Solutions Pvt. Ltd., Kolkata vs. DCIT, Cir-2(1), Kolkata

In the result, the appeal of the assessee in ITA No

ITA 1051/KOL/2015[2009-2010]Status: DisposedITAT Kolkata19 Oct 2016AY 2009-2010

Bench: Shri M. Balaganesh, Am & Shri S.S. Viswanethra Ravi, Jm]

For Appellant: Shri Mawheet Dalal, Advocate & Shri Gunjan Khanna, ARFor Respondent: Shri G. Mallikarjuna, CIT, DR
Section 143(1)Section 143(2)Section 144C(15)(b)Section 144C(5)Section 144C(8)Section 148Section 40Section 92C

…Labvantage Solution Pvt. Ltd. AY 2009-10 & 2010-11 IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA [Before Shri M. Balaganesh, AM & Shri S.S. Viswanethra Ravi, JM] I.T.A No. 1051/Kol/2015 Assessment Year: 2009-10 M/s. Labvantage Solution Pvt. Ltd. Vs. Deputy Commissioner of Income-tax, (PAN: AAACL5340H) Circle-2(1), Kolkata. (Appellant) (Respondent) & I.T.A No. 599/Kol/2015 Assessment Year: 2010-11 Deputy Commissioner of Income-tax, Vs. M/s. Labvantage Solution Pvt. Ltd. Circle-2(1), Kolkata. (PAN: AAACL5340H) (Appellant) (Respondent) & I.T.A No. 617/Kol/2015 Assessment Year: 2010-11 M/s. Labvantage…