Goldman Sachs Services (P.) Ltd. v. ITO

69 SOT 28Income Tax Appellate Tribunal2015#25488 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2018 to 2019.

Judgments citing Goldman Sachs Services (P.) Ltd. v. ITO

Cummins Turbo Technologies Ltd., Pune vs. Deputy Commissioner of Income Tax, Pune

Appeal of the assessee is partly allowed for statistical purpose

ITA 388/PUN/2017[2012-13]Status: DisposedITAT Pune17 Jan 2019AY 2012-13

Bench: Shri Anil Chaturvedi, Am & Shri Partha Sarathi Chaudhury, Jm

For Appellant: Shri Ketan VedFor Respondent: Smt. Nandita Kanchan
Section 143(3)

…as less than 25% as against employee cost of 47.75% of assessee. In this regard, the learned Authorized Representative for the assessee placed reliance on the ratio laid down by the Mumbai Bench of Tribunal in Goldman Sachs Services (P.) Ltd. Vs. ITO (2015) 69 SOT 28 (Mumbai – Trib.). In respect of second concern Universal Print Systems Ltd., the learned Authorized Representative for the assessee again pointed out that the said concern was also not comparable because of its low employee cost filter. He further pointed out that the Assessing Officer may verify the employee cost filter of the said concerns and…

Emerson Climate Technologies (India) P. Ltd., Pune vs. Deputy Commissioner of Income-Tax

In the result, both the appeals of assessee are allowed as indicated above and the Stay Applications are dismissed

ITA 359/PUN/2016[2011-12]Status: DisposedITAT Pune25 Apr 2018AY 2011-12

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am आयकर अपीऱ सं. / Ita No.359/Pun/2016 यििाारण वषा / Assessment Year :2011-12

For Appellant: Shri Dhanesh BafnaFor Respondent: Shri Rajeev Kumar, CIT
Section 143(3)Section 271(1)(c)Section 92C

…was less than 25% as against employee cost of 47.75% of assessee. In this regard, the learned Authorized Representative for the assessee placed reliance on the ratio laid down by the Mumbai Bench of Tribunal in Goldman Sachs Services (P.) Ltd. Vs. ITO (2015) 69 SOT 28 (Mumbai – Trib.). In respect of second concern Universal Print Systems Ltd., the learned Authorized Representative for the assessee again pointed out that the said concern was also not comparable because of its low employee cost filter. He further pointed out that the Assessing Officer may verify the employee cost filter of the said concerns and if…

Emerson Climate Technologies (India) Private Limited, Pune vs. Deputy Commissioner of Income Tax

In the result, both the appeals of assessee are allowed as indicated above and the Stay Applications are dismissed

ITA 2847/PUN/2016[2012-13]Status: DisposedITAT Pune25 Apr 2018AY 2012-13

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am आयकर अपीऱ सं. / Ita No.359/Pun/2016 यििाारण वषा / Assessment Year :2011-12

For Appellant: Shri Dhanesh BafnaFor Respondent: Shri Rajeev Kumar, CIT
Section 143(3)Section 271(1)(c)Section 92C

…was less than 25% as against employee cost of 47.75% of assessee. In this regard, the learned Authorized Representative for the assessee placed reliance on the ratio laid down by the Mumbai Bench of Tribunal in Goldman Sachs Services (P.) Ltd. Vs. ITO (2015) 69 SOT 28 (Mumbai – Trib.). In respect of second concern Universal Print Systems Ltd., the learned Authorized Representative for the assessee again pointed out that the said concern was also not comparable because of its low employee cost filter. He further pointed out that the Assessing Officer may verify the employee cost filter of the said concerns and if…

Goldman Sachs Services (P.) Ltd. v. ITO (69 SOT 28) — Cited in 3 Judgments | BharatTax