Fidelity Business Services India Pvt. Ltd. v. ACIT, Circel-3(1)(1), Bangalore

80 Taxmann.com 230Reported decision2017#18308 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2019 to 2022.

Issues it is cited on

non-residentsection 115section 11companysection 143(3)indiatotal incomebusinessinterest

Judgments citing Fidelity Business Services India Pvt. Ltd. v. ACIT, Circel-3(1)(1), Bangalore

Kismet Exports & Investments Pvt Ltd, Mumbai vs. DCIT 12(3)(1), Mumbai

In the result, the appeal of the assesseeITA No

ITA 7320/MUM/2019[2013-14]Status: DisposedITAT Mumbai27 Oct 2022AY 2013-14

Bench: Shri Pramod Kumar & Sh. Anikesh Banerjee

Section 143(3)Section 195Section 250(6)Section 37Section 37(1)Section 40Section 57

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHE (H), MUMBAI. BEFORE SHRI PRAMOD KUMAR, VICE PRESIDENT AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 7320/Mum/2019 Assessment Year: 2013-14 Kismet Exports & Investments Vs. DCIT, 12 (3) (1), Pvt. Ltd. C-1/5, Sarathi C.H.S. Mumbai. Ltd. Santacruz (W), Mumbai 400054. [PAN:AACCK2895C] (Respondent) (Appellant) Appellant by Sh. Prakash Jotwani, Adv. & Bhupendra Fafadia, CA Respondent by Sh.Vinay Sinha, CIT. DR. Date of Hearing 02.08.2022 Date of Pronouncement 27.10.2022 ORDER Per:Anikesh Banerjee, JM: The instant appeal was filed by the assessee against th…

M/S Information Technology Park Limited, Bangalore vs. Income Tax Officer Ward-11(2), Bangalore

ITA 1358/BANG/2018[2010-11]Status: DisposedITAT Bangalore24 Aug 2022AY 2010-11

Bench: Shri N.V. Vasudevan, Vice Preseident & Shri Padmavathy S

For Appellant: Shri Padamchand Khincha, CAFor Respondent: Shri Rajesh Kumar Jha, CIT(DR)(ITAT), Bengaluru
Section 143(1)Section 143(2)Section 143(3)Section 2(22)

…eal) proposed to make addition to the extent of the same amount by treating it as deemed dividend. In this regard the CIT(Appeals) relied on the decision of coordinate bench of the Tribunal in the case of Fidelity Business Services India (P) Ltd v ACIT (2017) 80 Taxmann.com 230 (Bang – Trib). The assessee filed its response to the show cause notice before the CIT(Appeals) by submitting that the premium of redemption of preference shares cannot be considered as deemed dividend as per ITA Nos.1357 & 1358/Bang/2018 Page 4 of 19 the provisions of section 2(22) of the Act and revenue authorities cannot re-characteri…

M/S Information Technology Park Limited, Bangalore vs. Income Tax Officer Ward-3(1)(4), Bangalore

ITA 1357/BANG/2018[2009-10]Status: DisposedITAT Bangalore24 Aug 2022AY 2009-10

Bench: Shri N.V. Vasudevan, Vice Preseident & Shri Padmavathy S

For Appellant: Shri Padamchand Khincha, CAFor Respondent: Shri Rajesh Kumar Jha, CIT(DR)(ITAT), Bengaluru
Section 143(1)Section 143(2)Section 143(3)Section 2(22)

…eal) proposed to make addition to the extent of the same amount by treating it as deemed dividend. In this regard the CIT(Appeals) relied on the decision of coordinate bench of the Tribunal in the case of Fidelity Business Services India (P) Ltd v ACIT (2017) 80 Taxmann.com 230 (Bang – Trib). The assessee filed its response to the show cause notice before the CIT(Appeals) by submitting that the premium of redemption of preference shares cannot be considered as deemed dividend as per ITA Nos.1357 & 1358/Bang/2018 Page 4 of 19 the provisions of section 2(22) of the Act and revenue authorities cannot re-characteri…

M/S. Concentrix Daksh Services India Pvt. Ltd., Gurgaon vs. ACIT, New Delhi

In the result, the appeals of the assessee are partly allowed and the appeal of the department is dismissed

ITA 1560/DEL/2016[2011-12]Status: DisposedITAT Delhi04 Feb 2019AY 2011-12

Bench: Sh. N. S. Saini & Sh. Sudhanshu Srivastavaita No. 2096/Del/2015 : Asstt. Year : 2010-11 M/S Concentrix Daksh Services India Vs Deputy Commissioner Of Pvt. Ltd., (Erstwhile Known As Ibm Income Tax, Circle-4(1), Daksh Business Process Services Pvt. New Delhi Ltd.), 4Th Floor, Tower-B, Building No. 8, Cyber City, Dlf, Phase-Ii, Gurgaon, Haryana (Appellant) (Respondent) Pan No. Aabcd4187D

For Appellant: Sh. G. C. Srivastava, AdvFor Respondent: Sh. Sanjay I. Bara, CIT DR

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHE ‘I-1’, NEW DELHI Before Sh. N. S. Saini, Accountant Member And Sh. Sudhanshu Srivastava, Judicial Member ITA No. 2096/Del/2015 : Asstt. Year : 2010-11 M/s Concentrix Daksh Services India Vs Deputy Commissioner of Pvt. Ltd., (Erstwhile known as IBM Income Tax, Circle-4(1), Daksh Business Process Services Pvt. New Delhi Ltd.), 4th Floor, Tower-B, Building No. 8, Cyber City, DLF, Phase-II, Gurgaon, Haryana (APPELLANT) (RESPONDENT) PAN No. AABCD4187D ITA No. 2495/Del/2015 : Asstt. Year : 2010-11 Deputy Commissioner of Vs M/s Concentrix Daksh Services India Income Ta…

DCIT, New Delhi vs. M/S. Concentrix Daksh Services India Pvt Ltd., Gurgaon

In the result, the appeals of the assessee are partly allowed and the appeal of the department is dismissed

ITA 2495/DEL/2015[2010-11]Status: DisposedITAT Delhi04 Feb 2019AY 2010-11

Bench: Sh. N. S. Saini & Sh. Sudhanshu Srivastavaita No. 2096/Del/2015 : Asstt. Year : 2010-11 M/S Concentrix Daksh Services India Vs Deputy Commissioner Of Pvt. Ltd., (Erstwhile Known As Ibm Income Tax, Circle-4(1), Daksh Business Process Services Pvt. New Delhi Ltd.), 4Th Floor, Tower-B, Building No. 8, Cyber City, Dlf, Phase-Ii, Gurgaon, Haryana (Appellant) (Respondent) Pan No. Aabcd4187D

For Appellant: Sh. G. C. Srivastava, AdvFor Respondent: Sh. Sanjay I. Bara, CIT DR

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHE ‘I-1’, NEW DELHI Before Sh. N. S. Saini, Accountant Member And Sh. Sudhanshu Srivastava, Judicial Member ITA No. 2096/Del/2015 : Asstt. Year : 2010-11 M/s Concentrix Daksh Services India Vs Deputy Commissioner of Pvt. Ltd., (Erstwhile known as IBM Income Tax, Circle-4(1), Daksh Business Process Services Pvt. New Delhi Ltd.), 4th Floor, Tower-B, Building No. 8, Cyber City, DLF, Phase-II, Gurgaon, Haryana (APPELLANT) (RESPONDENT) PAN No. AABCD4187D ITA No. 2495/Del/2015 : Asstt. Year : 2010-11 Deputy Commissioner of Vs M/s Concentrix Daksh Services India Income Ta…

Fidelity Business Services India Pvt. Ltd. v. ACIT, Circel-3(1)(1), Bangalore (80 Taxmann.com 230) — Cited in 5 Judgments | BharatTax