Financial Software and Systems Pvt. Ltd. v. DCIT

47 Taxmann.com 410Income Tax Appellate Tribunal2014#10877 most cited

What is Financial Software and Systems Pvt. Ltd. v. DCIT authority for?

The case is cited for the proposition that the characterisation of a transaction, specifically whether it constitutes a 'sale' or 'service' for tax purposes, is a key consideration in determining its taxability.

10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2015 to 2018.

Also referred to as

Financial Software and Systems Pvt. Ltd. v. DCIT · 47 Taxmann.com 410 · sale vs service · characterisation of transaction · income taxable in India · proprietary technology

Also reported as

152 TTJ 570

Judgments citing Financial Software and Systems Pvt. Ltd. v. DCIT

DDIT (It)-2(1), Mumbai vs. M/S. Reliance Infocomm Ltd., Mumbai

ITA 837/MUM/2007[]Status: DisposedITAT Mumbai02 Feb 2018

Bench: S/Sh. Rajendra & Ravish Sood

For Appellant: S/Shri J.D. Mistry/Deepak JainFor Respondent: S/Shri Parag Vyas- DR
Section 195Section 195(2)Section 254(1)Section 40Section 9

…आयकर अपीलीय अिधकरण, मुंबई “एल ” खंडपीठ Income-tax Appellate Tribunal “L”Bench Mumbai सव"ी राजे"", लेखा सद"य एवं रिवश सूद, "याियक सद"य Before S/Sh. Rajendra,Accountant Member & Ravish Sood, Judicial Member आयकर अपील सं./I.T.A.s/837/Mum/2007; 3431/Mum/2008; 3432/Mum/2008;3433/Mum/2008;3434/Mum/2008;3435/Mum/2008; 3436/Mum/ 2008; 3437/Mum/2008; 3440/Mum/2008; 3441/Mum/ 2008; 3442/Mum/ 2008; 3443/ Mum/ 2008;3444/Mum/2008; 4245/Mum/2008;4247/Mum/2008;4249/Mum/2008;4250/Mum/2008;4251/Mum/2008;42 52/Mum/2008;4253/Mum/2008;4261/Mum/2008;4278/Mum/2008;4279/Mum/2008; 4284/Mum/ 2008; ;4285/Mum/2008; 4286/Mum/2008;4287/M…

The DDIT (It)-2(1), Mumbai vs. M/S. Reliance Communicatioins Ltd. ( Formerly Known As M/S. Reliance Infocomm Ltd), Navi Mumbai

ITA 4877/MUM/2007[]Status: DisposedITAT Mumbai02 Feb 2018

Bench: S/Sh. Rajendra & Ravish Sood

For Appellant: S/Shri J.D. Mistry/Deepak JainFor Respondent: S/Shri Parag Vyas- DR
Section 195Section 195(2)Section 254(1)Section 40Section 9

…आयकर अपीलीय अिधकरण, मुंबई “एल ” खंडपीठ Income-tax Appellate Tribunal “L”Bench Mumbai सव"ी राजे"", लेखा सद"य एवं रिवश सूद, "याियक सद"य Before S/Sh. Rajendra,Accountant Member & Ravish Sood, Judicial Member आयकर अपील सं./I.T.A.s/837/Mum/2007; 3431/Mum/2008; 3432/Mum/2008;3433/Mum/2008;3434/Mum/2008;3435/Mum/2008; 3436/Mum/ 2008; 3437/Mum/2008; 3440/Mum/2008; 3441/Mum/ 2008; 3442/Mum/ 2008; 3443/ Mum/ 2008;3444/Mum/2008; 4245/Mum/2008;4247/Mum/2008;4249/Mum/2008;4250/Mum/2008;4251/Mum/2008;42 52/Mum/2008;4253/Mum/2008;4261/Mum/2008;4278/Mum/2008;4279/Mum/2008; 4284/Mum/ 2008; ;4285/Mum/2008; 4286/Mum/2008;4287/M…

Asst CIT (It) 4(2)(2), Mumbai vs. Societe Generale, Mumbai

The appeal of the revenue is partly allowed

ITA 4542/MUM/2015[2009-10]Status: DisposedITAT Mumbai11 Sept 2017AY 2009-10

Bench: Shri Shamim Yahya, Am & Shri Ravish Sood, Jm आयकर अपील सं./ I.T.A. No. 4542 & 1671/Mum/2015 (निर्धारण वर्ा / Assessment Year: 2009-10 & 2010-11) Dy. Cit(It)-4(2)(2), M/S. Societe Generale 1St Floor, R. No. 120, 19Th Floor, Tower ‘A’ बिधम/ Scindia House, Ballard Estate Peninsula Business Park, Vs. N.M. Road, Mumbai-400 038 Ganpatrao Kadam Marg Lower Parel, Mumbai 400013 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No. Aabcs7484C (अपीलाथी/Revenue ) (प्रत्यथी /Assessee) :

For Appellant: Shri Brijmohan P. Agarwal, A.RFor Respondent: Shri M.V. Rajguru, Sr. D.R
Section 143Section 143(3)Section 40Section 9(1)

…P a g e | 1 ITA No. 4542 & 1671/Mum/2015 DCIT vs. M/s. Societe Generale IN THE INCOME TAX APPELLATE TRIBUNAL ‘L’ BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, AM AND SHRI RAVISH SOOD, JM आयकर अपील सं./ I.T.A. No. 4542 & 1671/Mum/2015 (निर्धारण वर्ा / Assessment Year: 2009-10 & 2010-11) Dy. CIT(IT)-4(2)(2), M/s. Societe Generale 1st Floor, R. No. 120, 19th Floor, Tower ‘A’ बिधम/ Scindia House, Ballard Estate Peninsula Business Park, Vs. N.M. Road, Mumbai-400 038 Ganpatrao Kadam Marg Lower Parel, Mumbai 400013 स्थायीलेखासं./जीआइआरसं./ PAN/GIR No. AABCS7484C (अपीलाथी/Revenue ) (प्रत्यथी /Assessee) : अपीलाथी की ओर से/Re…

DCIT, (It)- 4(2)(2), Mumbai vs. Societe Generale, Mumbai

The appeal of the revenue is partly allowed

ITA 1671/MUM/2015[2010-11]Status: DisposedITAT Mumbai11 Sept 2017AY 2010-11

Bench: Shri Shamim Yahya, Am & Shri Ravish Sood, Jm आयकर अपील सं./ I.T.A. No. 4542 & 1671/Mum/2015 (निर्धारण वर्ा / Assessment Year: 2009-10 & 2010-11) Dy. Cit(It)-4(2)(2), M/S. Societe Generale 1St Floor, R. No. 120, 19Th Floor, Tower ‘A’ बिधम/ Scindia House, Ballard Estate Peninsula Business Park, Vs. N.M. Road, Mumbai-400 038 Ganpatrao Kadam Marg Lower Parel, Mumbai 400013 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No. Aabcs7484C (अपीलाथी/Revenue ) (प्रत्यथी /Assessee) :

For Appellant: Shri Brijmohan P. Agarwal, A.RFor Respondent: Shri M.V. Rajguru, Sr. D.R
Section 143Section 143(3)Section 40Section 9(1)

…P a g e | 1 ITA No. 4542 & 1671/Mum/2015 DCIT vs. M/s. Societe Generale IN THE INCOME TAX APPELLATE TRIBUNAL ‘L’ BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, AM AND SHRI RAVISH SOOD, JM आयकर अपील सं./ I.T.A. No. 4542 & 1671/Mum/2015 (निर्धारण वर्ा / Assessment Year: 2009-10 & 2010-11) Dy. CIT(IT)-4(2)(2), M/s. Societe Generale 1st Floor, R. No. 120, 19th Floor, Tower ‘A’ बिधम/ Scindia House, Ballard Estate Peninsula Business Park, Vs. N.M. Road, Mumbai-400 038 Ganpatrao Kadam Marg Lower Parel, Mumbai 400013 स्थायीलेखासं./जीआइआरसं./ PAN/GIR No. AABCS7484C (अपीलाथी/Revenue ) (प्रत्यथी /Assessee) : अपीलाथी की ओर से/Re…

Hitt Holland Institute of Traffic Technology B. V vs. DDIT, International Taxation 1(1), Kolkata

In the result, appeal of the Assessee is partly allowed

ITA 574/KOL/2014[2010-2011]Status: DisposedITAT Kolkata08 Feb 2017AY 2010-2011

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Dr.Arjun Lal Saini, Am] I.T.A No. 574/Kol/2014 Assessment Year : 2010-11 Hitt Holland Institute Of Traffic -Vs.- D.D.I.T. (Intl.T)-1, Technology B.V., Kolkata Kolkata. [Pan : Aabch 5694 R] (Respondent) (Appellant) For The Appellant : Shri S.K.Agarwal, Ar For The Respondent : Shri.G.Mallikarjuna, Cit(Dr) Date Of Hearing : 02.02.2017. Date Of Pronouncement : 08.02.2017. Order Per N.V.Vasudevan, Jm

For Appellant: Shri S.K.Agarwal, ARFor Respondent: Shri.G.Mallikarjuna, CIT(DR)
Section 143(3)Section 144C(13)

…I 0) 327 ITR 00I ( AAR): Motorola Inc. v/s DCIT (2005) 95 ITD 269 (Delhi SB) TII Team Telecom International (P) Ltd. (2011) 12 ITR(T) 688 (Mumbai ITAT) DIT vs lnfrasoft Ltd. (2013) 264 CTR 329 (Delhi HC) Financial Software and Systems Pvt. Ltd. vs DCIT (2014) 47 Taxmann.com 410 (Chennai ITAT) 15 16 HIIT Holland Institute of Traffic Technology B.V. A.Yr..2010-11 DDIT vs Solid Works Corporation (2010) 152 TTJ 570 (Mumbai ITAT) Aspect Software Inc., (2015) 155 ITD 409 (Delhi ITAT) CIT v. Alcatel Lucent Canada (2015) 372 ITR 476 (Delhi HC) • In the present case, the software was supplied for the mere purpose of ope…

Galatea Ltd, Mumbai vs. DCIT (It) RG 2(3)(2), Mumbai

In the result, the assessee’s appeal for A

ITA 5434/MUM/2015[2012-13]Status: DisposedITAT Mumbai29 Jun 2016AY 2012-13

Bench: Shri Jason P. Boaz & Shri Saktijit Daym/S. Galatea Ltd. Dcit (International Taxation) P.O. 1156, Industrial Vs. Range 2(3)(2) Area, Dalton, Israel Mumbai Pan - Aadcg8396D Appellant Respondent

For Appellant: Shri Bomi Daruwala &For Respondent: Shri Jasbir Chouhan
Section 143(3)Section 144CSection 144C(1)Section 144C(13)Section 144C(5)Section 9(1)(vi)Section 90(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL "L" Bench, Mumbai Before Shri Jason P. Boaz, Accountant Member and Shri Saktijit Day, Judicial Member M/s. Galatea Ltd. DCIT (International Taxation) P.O. 1156, Industrial Vs. Range 2(3)(2) Area, Dalton, Israel Mumbai PAN - AADCG8396D Appellant Respondent Appellant by: Shri Bomi Daruwala & Ms. Priyanka Jain Respondent by: Shri Jasbir Chouhan Date of Hearing: 21.06.2016 Date of Pronouncement: 29.06.2016 O R D E R Per Jason P. Boaz, A.M. This appeal by the assessee is directed against the final order of assessment for A.Y. 2012-13 passed under section 143(3) r.w.s. 144C(13…

DCIT, Chennai vs. Dsm Soft Private Limited, Chennai

In the result, the appeal of the Revenue in ITA

ITA 2062/CHNY/2015[2009-10]Status: DisposedITAT Chennai28 Mar 2016AY 2009-10

Bench: Shri Chandra Poojari & Shri G. Pavan Kumar

For Appellant: Shri. A.B. Koli, IRS, JCITFor Respondent: Ms. Hemalatha, K. ACA
Section 10ASection 143(1)Section 143(3)Section 148

…आयकर अपील"य अ"धकरण,’ बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी चं" पूजार",लेखा सद"य एवं "ीजी. पवन कुमार,"या"यकसद"यकेसम" BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI G. PAVAN KUMAR, JUDICIAL MEMBER आयकर अपील सं./I.T.A. Nos.2059 & 2062/Mds/2015 "नधा"रण वष" /Assessment years :2008-2009 & 2009-2010 The Deputy Commissioner of Vs. M/s. DSM Soft Private Limited, No.1, 15th Cross Street, Income Tax, Corporate Circle 1(1) Shastri Nagar, Adayar, Chennai 600 034. Chennai 600 020 [PAN AAACD 3149A] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Shri.…

Galatea Ltd, Mumbai vs. DCIT It RG 2(3)(2), Mumbai

In the result, appeal may be treated as partly allowed for statistical purposes

ITA 749/MUM/2015[2011-12]Status: DisposedITAT Mumbai24 Feb 2016AY 2011-12

Bench: Shri C.N. Prasad & Shri Ashwani Taneja

For Appellant: Shri Bomi Daruwala a/wFor Respondent: Shri Jasbir Chauhan, CIT-DR
Section 143(3)Section 144CSection 144C(13)Section 144C(5)Section 234BSection 271(1)(c)Section 9(1)(vi)

…327 ITR 001 (AAR); v) Motorola Inc. v/s DCIT, 95 ITD 269 (Del.) (SB); vi) TII Team Telecom International, 140 TTJ 649 (Mum); vii) DIT v/s Infrasoft Ltd. 39 Taxmann.com 88 (Del.); 10 Galatea Limited viii) Financial Software and Systems Pvt. Ltd. v/s DCIT, 47 Taxmann.com 410 (Chhenai); ix) DDIT v/s Solid Works Corporation, 152 TTJ 570 (Mum.); x) Aspect Software Inc., ITA no.221/Del./2013 dated 18th May 2015 (Del.); and v) CIT v/s Alcatel Lucent, Canada, 372 ITR 476 (Del.). He finally submitted that viewed from any angle, the 9. amount of consideration received by the assessee was in effect part of sale cons…

Intel Services Llc, Bangalore vs. DCIT, Bangalore

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

ITA 1528/BANG/2010[2006-07]Status: DisposedITAT Bangalore20 Mar 2015AY 2006-07

Bench: Shri Rajpal Yadav & Shri Abraham P.George

For Appellant: Mr. Kaushik Mukherjee, CAFor Respondent: Mr. Farhat Hussain Quereshi, CIT(DR)
Section 143(3)Section 144CSection 9(1)(vi)Section 92C

…ourt in the case of DIT vs. Ericsson A.B.(2011)343 ITR 470(Del). He submitted that these decisions have been considered by the Mumbai Bench of the Tribunal in the case of Dy.Director of Income-tax (Intl. Taxation) vs Solid Works Corporation reported in (2012) 152 TTJ 570 (Mum) wherein it has been held that the payment for mere right to use of shrink wrapped software cannot be held as royalty. He, therefore, prayed that the decision of the Mumbai Bench of the Tribunal be followed. 6. Ms.Priscilla Singsit, learned Departmental Representative, however, supported the orders of the authorities below and submitted that…

DCIT, Chennai vs. Dsm Soft Private Limited, Chennai

In the result, the appeal of the Revenue in ITA

ITA 2059/CHNY/2015[2008-09]Status: DisposedITAT Chennai16 Mar 2015AY 2008-09

Bench: Shri Chandra Poojari & Shri G. Pavan Kumar

For Appellant: Shri. A.B. Koli, IRS, JCITFor Respondent: Ms. Hemalatha, K. ACA
Section 10ASection 143(1)Section 143(3)Section 148

…आयकर अपील"य अ"धकरण,’ बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी चं" पूजार",लेखा सद"य एवं "ीजी. पवन कुमार,"या"यकसद"यकेसम" BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI G. PAVAN KUMAR, JUDICIAL MEMBER आयकर अपील सं./I.T.A. Nos.2059 & 2062/Mds/2015 "नधा"रण वष" /Assessment years :2008-2009 & 2009-2010 The Deputy Commissioner of Vs. M/s. DSM Soft Private Limited, No.1, 15th Cross Street, Income Tax, Corporate Circle 1(1) Shastri Nagar, Adayar, Chennai 600 034. Chennai 600 020 [PAN AAACD 3149A] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Shri.…

Financial Software and Systems Pvt. Ltd. v. DCIT (47 Taxmann.com 410) — Cited in 10 Judgments | BharatTax