Goldman Sachs (India) Securities (P.) Ltd. v. ACIT

78 Taxmann.com 142Reported decision2017#18352 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2020.

Judgments citing Goldman Sachs (India) Securities (P.) Ltd. v. ACIT

ASST CIT (LTU) 1, MUMBAI vs. ADITYA BIRLA MINACS BPO P.LTD, MUMBAI

ITA 2217/MUM/2017[2011-12]Status: DisposedITAT Mumbai20 Mar 2020AY 2011-12

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2011-12

For Appellant: Mr. Rajan Vora, ARFor Respondent: Mr. Suhas Kulkarni, DR

Section 143(3)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2011-12 Aditya Birla Nuvo Limited Asst. Commissioner of [Successor to Aditya Birla Vs. Income Tax, LTU-1, World Minacs BPO Pvt. Ltd.] Aditya Trade Centre, 29th Floor, Birla Centre A-Wing, 4th Centre-1, Cuffe Parade, Floor, S.K. Ahire Marg, Worli Mumbai-400005. Mumbai-400030. PAN No. AAACC8690F Appellant Respondent Assessment Year: 2011-12 Asst. Commissioner of Aditya Birla Nuvo Limited Income Tax, LTU-1, World Vs. [Successor to Aditya Birla Trade C…

ADITYA BIRLA NUVO LTD,MUMBAI vs. ASST CIT 14(1)(1), MUMBAI

ITA 2039/MUM/2017[2011-12]Status: DisposedITAT Mumbai20 Mar 2020AY 2011-12

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2011-12

For Appellant: Mr. Rajan Vora, ARFor Respondent: Mr. Suhas Kulkarni, DR

Section 143(3)Section 271(1)(c)

CLSA INDIA P.LTD,MUMBAI vs. DCIT CIR 4(1)(1), MUMBAI

In the result, the appeal is allowed

ITA 902/MUM/2016[2011-12]Status: DisposedITAT Mumbai03 Feb 2020AY 2011-12

Bench: Shri C N Prasad & Shri Rajesh Kumarassessment Year : 2011 -12 Clsa India P. Ltd., Dcit Cir 4(1)(1), (Formerly Cls India Ltd) Mumbai Vs. 8/F, Dalamal House, Nariman Point, Mumbai 400 021. Pan Aaacc2262K (Appellant) (Respondent)

For Appellant: Mr Mukesh ButaniFor Respondent: Ms Jothilakshmi Nayak

Section 143(1)Section 143(2)Section 143(3)Section 144C(5)Section 92CSection 92C(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “K”, MUMBAI Before Shri C N Prasad, Judicial Member & Shri Rajesh Kumar, Accountant Member Assessment Year : 2011 -12 CLSA India P. Ltd., DCIT Cir 4(1)(1), (Formerly CLS India Ltd) Mumbai Vs. 8/F, Dalamal House, Nariman Point, Mumbai 400 021. PAN AAACC2262K (Appellant) (Respondent) Appellant By : Mr Mukesh Butani, Ms Karishma Phatarphekar & Mr Harsh Shah Respondent By : Ms Jothilakshmi Nayak Date of Hearing :27.09.2019 Date of Pronouncement : 03.02.2020 O R D E R Per Rajesh Kumar, Accountant Member This appeal by the assessee is directed against the orde…

BAIN CAPITAL ADVISORS (INDIA) P.LTD,MUMBAI vs. ASST CIR CIR 3(1)(1), MUMBAI

The appeal of the revenue is dismissed

ITA 1996/MUM/2016[2011-12]Status: DisposedITAT Mumbai11 Jun 2019AY 2011-12

Bench: Shri M. Balaganesh & Shri Ravish Soodbain Capital Advisors (India) Assistant Commissioner Of Private Limited, Income Tax, Circle 3(1)(1), 215, 2Nd Floor, Free Press House Room No. 607, Aayakar Bhavan, Free Press Journal Marg, Vs. M.K. Marg, Nariman Point, Mumbai – 400 020 Mumbai – 400 021

For Appellant: Shri Ajit Kumar Jain &For Respondent: Shri Anand Mohan, D.R

Section 143(2)Section 143(3)

…P a g e | 1 ITA No.1996/Mum/2016 AY. 2011-12 Bain Capital Advisors (India) Pvt. Ltd. Vs. ACIT, Circle 3(1)(1) IN THE INCOME TAX APPELLATE TRIBUNAL “K” Bench, Mumbai Before Shri M. Balaganesh, Accountant Member and Shri Ravish Sood, Judicial Member Bain Capital Advisors (India) Assistant Commissioner of Private Limited, Income Tax, Circle 3(1)(1), 215, 2nd Floor, Free Press House Room No. 607, Aayakar Bhavan, Free Press Journal Marg, Vs. M.K. Marg, Nariman Point, Mumbai – 400 020 Mumbai – 400 021 PAN – AADCB4464B (Appellant) (Respondent) Assistant Commissioner of Bain Capital Advisors (India) Income Tax, Circle…

MOUNT KELLETT CAPITAL MANAGEMENT INDIA P.LTD,MUMBAI vs. DCIT 14(2)(2), MUMBAI

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

ITA 1552/MUM/2016[2011-12]Status: DisposedITAT Mumbai27 Jul 2018AY 2011-12

Bench: Shri G S Pannu & Shri Sandeep Gosainit(Tp)A No.1552/Mum/2016 Assessment Year : 2011-12 Mount Kellett Capital Management Dy. Cit 14(2)(2), India Private Limited., Mumbai Vs. 1302 Tower-3, Indiabulls Finance Centre, Senapati Bapat Marg, Elphinstone Road (West), Mumbai 400 013. Pan Aafcm6895B (Appellant) (Respondent)

For Appellant: Shri Yogesh Thar & Ms. Aayushi ModaniFor Respondent: Ms Amrita Ranjan

Section 143(3)Section 144C(5)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “K”, MUMBAI Before Shri G S Pannu, Accountant Member & Shri Sandeep Gosain, Judicial Member IT(TP)A No.1552/Mum/2016 Assessment Year : 2011-12 Mount Kellett Capital Management Dy. CIT 14(2)(2), India Private Limited., Mumbai Vs. 1302 Tower-3, Indiabulls Finance Centre, Senapati Bapat Marg, Elphinstone Road (West), Mumbai 400 013. PAN AAFCM6895B (Appellant) (Respondent) Appellant By : Shri Yogesh Thar & Ms. Aayushi Modani Respondent By : Ms Amrita Ranjan Date of Hearing : 16.07.2018 Date of Pronouncement : 27.07.2018 O R D E R Per G S Pannu, Accountant Me…