Global e Business Operations Pvt. ltd. v. DCIT

63 Taxmann.com 282Reported decision2015#21193 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,615 Indian tax judgments — from 2019 to 2022.

Judgments citing Global e Business Operations Pvt. ltd. v. DCIT

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…

Global E Business Operations Private Limited, Bangalore vs. DCIT, Bangalore

In the result, the revenue’s appeal is partly allowed for statistical purposes

ITA 418/BANG/2016[2011-12]Status: DisposedITAT Bangalore31 Jan 2022AY 2011-12

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Sharath Rao, CAFor Respondent: Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru

Section 10ASection 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER IT(TP)A No.418/Bang/2016 Assessment year: 2011-12 Global E-Business Operations Vs. The Deputy Commissioner Private Ltd., of Income Tax, 2nd Floor, Kalyani Platina, Circle 3(1)(2), Phase-II, Building, Sy.No. 1, 6 Bangalore. and 24 of Kundanahalli Village, K R Puram Hobli, Bangalore – 560 066. PAN: AABCG 2843D APPELLANT RESPONDENT IT(TP)A No.250/Bang/2016 Assessment year: 2011-12 The Deputy Commissioner Vs. Global E-Business Operations of Income Tax, Private Ltd., Circ…

Asst.C.I.T., Bangalore vs. M/S Global E- Business Operations Pvt. Ltd., Bangalore

In the result, the revenue’s appeal is partly allowed for statistical purposes

ITA 250/BANG/2016[2011-12]Status: DisposedITAT Bangalore31 Jan 2022AY 2011-12

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Sharath Rao, CAFor Respondent: Shri Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru

Section 10ASection 143(3)

DCIT 9(2), Mumbai vs. Morgan Stanley Advantage Services P.Ltd, Mumbai

In the result, appeal of the assessee is treated as allowed in view of our

ITA 4406/MUM/2012[2007-08]Status: DisposedITAT Mumbai10 Jul 2019AY 2007-08

Bench: Shri G.S. Pannu, Vice- & Shri Pawan Singhdcit-9(2) M/S. Morgan Stanley Room No. 218, 2Nd Floor, Advantage Services Pvt. Ltd. Aayakar Bhavan, Athena Building No.5, M.K. Road, Sector-30, Mindscape, Vs. Mumbai-400020. Goregaon (W), Mumbai-400074. Pan: Aaaca3400B Appellant Respondent M/S. Morgan Stanley Dcit, Cc-3(4) Advantage Services Pvt. Ltd. Aayakar Bhavan, Athena Building No.5, M.K. Road, Sector-30, Mindscape, Mumbai-400018. Vs. Goregaon (W), Mumbai-400074. Pan: Aaaca3400B Appellant Respondent Appellant By : Shri Jayant Kumar (Dr) Respondent By : Shri Sunil M. Lala With Shri Tushar Hathiramani (Ar) Date Of Hearing : 10.05.2019 Date Of Pronouncement : 10.07.2019 Order Under Section 254(1)Of Income Tax Act

For Appellant: Shri Jayant Kumar (DR)For Respondent: Shri Sunil M. Lala with Shri Tushar Hathiramani (AR)

Section 133(6)Section 143(3)Section 250Section 254(1)Section 92CSection 92C(1)

…IN THE INCOME-TAX APPELLATE TRIBUNAL “K” BENCH MUMBAI BEFORE SHRI G.S. PANNU, VICE-PRESIDENT AND SHRI PAWAN SINGH, JUDICIAL MEMBER DCIT-9(2) M/s. Morgan Stanley Room No. 218, 2nd Floor, Advantage Services Pvt. Ltd. Aayakar Bhavan, Athena Building No.5, M.K. Road, Sector-30, Mindscape, Vs. Mumbai-400020. Goregaon (W), Mumbai-400074. PAN: AAACA3400B Appellant Respondent M/s. Morgan Stanley DCIT, CC-3(4) Advantage Services Pvt. Ltd. Aayakar Bhavan, Athena Building No.5, M.K. Road, Sector-30, Mindscape, Mumbai-400018. Vs. Goregaon (W), Mumbai-400074. PAN: AAACA3400B Appellant Respondent Appellant by : Shri Jayant…