IBM World Trade\nCorpn v. Dy. DIT (IT)

54 SOT 39Income Tax Appellate Tribunal2012#25376 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2023 to 2025.

Sections most often in play

Section 111A Section 112 Section 112A Section 115BB Section 115JB Section 13(4)Section 14 Section 141

Issues it is cited on

section 74 section 70 section 90(2)short term capital gains section 48 section 90 short term capital gain long term capital gains section 115j double taxation long term capital gain section 115

Judgments citing IBM World Trade\nCorpn v. Dy. DIT (IT)

ATYANT CAPITAL INDIA FUND-I,MUMBAI vs. ASSISTANT DIRECTOR OF INCOME TAX (INTERNATIONAL) TAX CIRCLE 1(1)(2), MUMBAI

In the result, the appeal of the assessee is allowed

ITA 573/MUM/2025[2022-23]Status: DisposedITAT Mumbai28 Aug 2025AY 2022-23

For Appellant: Shri Sunil M LalaFor Respondent: Shri Satya Pal Kumar, CIT-DR

Section 143(1)Section 250Section 251Section 74

…the proposition that a taxpayer is able to choose the\nprovisions of the Act or those of the Treaty for different sources of income,\nreliance is placed on decision of Bangalore ITAT in case of IBM World Trade\nCorpn. v. Dy. DIT (IT) [2012] 20 taxmann.com 728/54 SOT 39 (URO). In this\ncase, it is held that in case of multiple sources of income an Assessee is entitled\nto adopt provisions of the Act for one source of Income while applying the\nprovisions of DTAA for the other source.\n\"The assessee has invoked the benefit of the Treaty only in respect of royalty\nincome arising from the agreements entered into be…

MATRIX PARTNERS INDIA INVESTMENT HOLDINGS, LLC,MAURITIUS vs. DEPUTY COMMISSIONER OF INCOME TAX, MUMBAI

In the result the appeal filed by the assessee stands partly allowed

ITA 3097/MUM/2023[2020-21]Status: DisposedITAT Mumbai29 Jan 2025AY 2020-21

Bench: Smt. Beena Pillai () & Ms. Padmavathy S ()

Section 115JSection 13(3)Section 143(2)Section 234ASection 270ASection 274

…u Amma Peroke reported in (1980)125 ITR 624 • decision of coordinate bench of this Tribunal in case of GK Rammurti vs. JCIT reported in (2010) 37 SOT 345 • decision of Hon’ble Bangalore Tribunal in case of IBM World Trade Corporation vs DIT reported in (2012) 54 SOT 39 3.1. The assessee contended that, it can apply beneficial provisions qua each transaction, though flowing under the same source. It was submitted that, these decisions also support the contention of the assessee that, capital loss arising from a taxable source cannot be set off against exempt income, either under the act or under the DTAA, which i…

INDIUM IV (MAURITIUS) HOLDINGS LIMITED ,MUMBAI vs. DEPUTY COMM. OF INCOME TAX (INTERNATIONAL TAXATION) 2(2)(1), MUMBAI

In the result, appeal filed by the assessee is allowed

ITA 2423/MUM/2022[2017-18]Status: DisposedITAT Mumbai06 Oct 2023AY 2017-18

Bench: Shri Amit Shukla, Hon'Ble & Shri S. Rifaur Rahman, Hon'Bleindium Iv (Mauritius) Holdings Limited V. Dcit (International Transaction)-2(2)(1) Office 201, 2Nd Floor, Sterling Tower Room No. 1722, 17Th Floor Air India Building, Nariman Point 14 Poudriere Street, Port Louis Mumbai – 400 021 Mauritius Pan: Aacci4907P (Appellant) (Respondent)

Section 143(2)Section 144C(5)Section 2(24)Section 45Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “I”, MUMBAI BEFORE SHRI AMIT SHUKLA, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER Indium IV (Mauritius) Holdings Limited v. DCIT (International transaction)-2(2)(1) Office 201, 2nd Floor, Sterling Tower Room No. 1722, 17th Floor Air India Building, Nariman Point 14 Poudriere Street, Port Louis Mumbai – 400 021 Mauritius PAN: AACCI4907P (Appellant) (Respondent) Shri Anish Thacker & Assessee Represented by : Shri Pranay Gandhi Department Represented by : Shri Pankaj Mehta Date of conclusion of Hearing : 08.09.2023 Date of Pronounce…