ICICI Bank Limited v. Dy. CIT

99 ITD 549Income Tax Appellate Tribunal2006#3670 most cited

What is ICICI Bank Limited v. Dy. CIT authority for?

Fees for technical services are taxable only when the recipient can independently provide the same services without the service provider's assistance, after the services are rendered. Managerial or consultancy services that do not involve or transmit technology are not taxable as fees for technical services.

33

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2023.

Also referred to as

ICICI Bank Limited v. Dy. CIT · 99 ITD 549 · 20 SOT 453 · fees for technical services · make available clause · section 9(1)(vi) · section 9(1)(vii) · managerial services · consultancy services · enduring benefit · use of equipment · fees for included services

Also reported as

20 SOT 453

Issues it is cited on

fees for included servicesuse of equipmentsection 9(l)(vi)make available clausesection 90(1)section 9(l)section 90(2)enduring benefitsection 115asection 9(1)(vii)section 9(1)(vi)fees for technical services

Judgments citing ICICI Bank Limited v. Dy. CIT

BAIN & COMPANY INC. ,HARYANA vs. DCIT, INT. TAXATION , HARYANA

In the result, the appeal is allowed as indicated above

ITA 567/DEL/2022[2018-19]Status: DisposedITAT Delhi29 Aug 2023AY 2018-19

Bench: Shri G.S. Pannu, Presidenet & Shri Saktijit Dey, Vice-Assessment Year: 2018-19 Bain & Company, Inc. Vs. Deputy/Acit, International Tax, 131, Dartmouth Street, Gurgaon, Dartmouth Street Boston, Haryana Massachusetts, Usa, Foreign United States, C/O Bain & Company India Pvt. Ltd., 20Th Floor, Building No.10, Tower C, Dlf Cyber City, Phase-Ii, Gurgaon, India, 122 002 Pan :Aaecb9564H (Applicant) (Respondent)

Section 143(3)Section 144C(13)Section 9(1)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘D’ NEW DELHI BEFORE SHRI G.S. PANNU, PRESIDENET AND SHRI SAKTIJIT DEY, VICE-PRESIDENT Assessment Year: 2018-19 Bain & Company, Inc. Vs. Deputy/ACIT, International Tax, 131, Dartmouth Street, Gurgaon, Dartmouth Street Boston, Haryana Massachusetts, USA, Foreign United States, C/o Bain and Company India Pvt. Ltd., 20th Floor, Building No.10, Tower C, DLF Cyber City, Phase-II, Gurgaon, India, 122 002 PAN :AAECB9564H (Applicant) (Respondent) Assessee by S/Shri Himanshu Sinha, Bhuwan Dhoopar & Parash Bishwal, Advs. Respondent by Shri Vizay B. Vasanta, Sr. DR Date…

GOLDMAN SACHS & CO. ,MUMBAI vs. DY CIT (INTERNATIONAL TAXATION)-2(3)(2), MUMBAI

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

ITA 1264/MUM/2021[2017-18]Status: DisposedITAT Mumbai08 May 2023AY 2017-18

Bench: Shri S. Rifaur Rahman & Shri Sandeep Singh Karhail

For Appellant: Shri Madhur AgarwalFor Respondent: Shri Soumendu Kumar Dash
Section 143(3)Section 144C(13)Section 144C(5)Section 234A

…e various decisions of this Tribunal in the cases of ICICI Bank Limited v. Dy. CIT [2008] Goldman Sachs & Co. ITA no.401/Mum./2018 ITA no.7490/Mum./2018 ITA no.6005/Mum./2019 ITA no.1264/Mum./2021 20 SOT 453 (Mum.) and McKinsey & Co. Inc v. Asstt. DIT [2006] 99 ITD 549 (Mum.). What essentially follows, therefore, is that as long as the services rendered by the assessee are managerial or consultancy services in nature, which do not involve or transmit the technology, the same cannot be brought to tax as fees for technical services.” 13. Therefore, only when the recipient of the services, by virtue of the renditi…

GOLDMAN SACHS & CO.,MUMBAI vs. DCIT- 2(3)(2), MUMBAI, MUMBAI

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

ITA 6005/MUM/2019[2015-16]Status: DisposedITAT Mumbai08 May 2023AY 2015-16

Bench: Shri S. Rifaur Rahman & Shri Sandeep Singh Karhail

For Appellant: Shri Madhur AgarwalFor Respondent: Shri Soumendu Kumar Dash
Section 143(3)Section 144C(13)Section 144C(5)Section 234A

…e various decisions of this Tribunal in the cases of ICICI Bank Limited v. Dy. CIT [2008] Goldman Sachs & Co. ITA no.401/Mum./2018 ITA no.7490/Mum./2018 ITA no.6005/Mum./2019 ITA no.1264/Mum./2021 20 SOT 453 (Mum.) and McKinsey & Co. Inc v. Asstt. DIT [2006] 99 ITD 549 (Mum.). What essentially follows, therefore, is that as long as the services rendered by the assessee are managerial or consultancy services in nature, which do not involve or transmit the technology, the same cannot be brought to tax as fees for technical services.” 13. Therefore, only when the recipient of the services, by virtue of the renditi…

GOLDMAN SACHS & CO,MUMBAI vs. DCIT (IT)-2(3)(2), MUMBAI

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

ITA 7490/MUM/2018[2014-15]Status: DisposedITAT Mumbai08 May 2023AY 2014-15

Bench: Shri S. Rifaur Rahman & Shri Sandeep Singh Karhail

For Appellant: Shri Madhur AgarwalFor Respondent: Shri Soumendu Kumar Dash
Section 143(3)Section 144C(13)Section 144C(5)Section 234A

…e various decisions of this Tribunal in the cases of ICICI Bank Limited v. Dy. CIT [2008] Goldman Sachs & Co. ITA no.401/Mum./2018 ITA no.7490/Mum./2018 ITA no.6005/Mum./2019 ITA no.1264/Mum./2021 20 SOT 453 (Mum.) and McKinsey & Co. Inc v. Asstt. DIT [2006] 99 ITD 549 (Mum.). What essentially follows, therefore, is that as long as the services rendered by the assessee are managerial or consultancy services in nature, which do not involve or transmit the technology, the same cannot be brought to tax as fees for technical services.” 13. Therefore, only when the recipient of the services, by virtue of the renditi…

GOLDMAN SACHS & COMPANY,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX (INTERNATIONAL TAXATION) 2(3)(2), MUMBAI

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

ITA 401/MUM/2018[2013-14]Status: DisposedITAT Mumbai08 May 2023AY 2013-14

Bench: Shri S. Rifaur Rahman & Shri Sandeep Singh Karhail

For Appellant: Shri Madhur AgarwalFor Respondent: Shri Soumendu Kumar Dash
Section 143(3)Section 144C(13)Section 144C(5)Section 234A

…e various decisions of this Tribunal in the cases of ICICI Bank Limited v. Dy. CIT [2008] Goldman Sachs & Co. ITA no.401/Mum./2018 ITA no.7490/Mum./2018 ITA no.6005/Mum./2019 ITA no.1264/Mum./2021 20 SOT 453 (Mum.) and McKinsey & Co. Inc v. Asstt. DIT [2006] 99 ITD 549 (Mum.). What essentially follows, therefore, is that as long as the services rendered by the assessee are managerial or consultancy services in nature, which do not involve or transmit the technology, the same cannot be brought to tax as fees for technical services.” 13. Therefore, only when the recipient of the services, by virtue of the renditi…

EDENRED SA,MUMBAI vs. ACIT (IT) 2(2)(1), MUMBAI

In the result, this appeal by the assessee is allowed

ITA 5193/MUM/2018[2015-16]Status: DisposedITAT Mumbai23 Dec 2022AY 2015-16

Bench: Shri S. Rifaur Rahman & Shri Sandeep Singh Karhail

For Appellant: Shri Jitendra SinghFor Respondent: Shri Soumendu Kumar Dash
Section 143(3)Section 144CSection 144C(13)Section 144C(5)

…n considered agreement with the views so expressed by the Authority for Advance Ruling. On the same lines are various decisions of this Tribunal in the cases of ICICI Bank Limited v. Dy. CIT [2008] 20 SOT 453 (Mum.) and McKinsey & Co. Inc v. Asstt. DIT [2006] 99 ITD 549 (Mum.). What essentially follows, therefore, is that as long as the services rendered by the assessee are managerial or consultancy services in nature, which do not involve or transmit the technology, the same cannot be brought to tax as fees for technical services.‖ 40. Therefore, only when the recipient of the services, by virtue of the renditi…

EDENRED SA,MUMBAI vs. DCIT (IT) 2(1)(2), MUMBAI

In the result, this appeal by the assessee is allowed

ITA 7248/MUM/2017[2014-15]Status: DisposedITAT Mumbai23 Dec 2022AY 2014-15

Bench: Shri S. Rifaur Rahman & Shri Sandeep Singh Karhail

For Appellant: Shri Jitendra SinghFor Respondent: Shri Soumendu Kumar Dash
Section 143(3)Section 144CSection 144C(13)Section 144C(5)

…n considered agreement with the views so expressed by the Authority for Advance Ruling. On the same lines are various decisions of this Tribunal in the cases of ICICI Bank Limited v. Dy. CIT [2008] 20 SOT 453 (Mum.) and McKinsey & Co. Inc v. Asstt. DIT [2006] 99 ITD 549 (Mum.). What essentially follows, therefore, is that as long as the services rendered by the assessee are managerial or consultancy services in nature, which do not involve or transmit the technology, the same cannot be brought to tax as fees for technical services.‖ 40. Therefore, only when the recipient of the services, by virtue of the renditi…

EDENRED SA,MUMBAI vs. DCIT (IT) 2(1)(2), MUMBAI

In the result, this appeal by the assessee is allowed

ITA 7247/MUM/2017[2013-14]Status: DisposedITAT Mumbai23 Dec 2022AY 2013-14

Bench: Shri S. Rifaur Rahman & Shri Sandeep Singh Karhail

For Appellant: Shri Jitendra SinghFor Respondent: Shri Soumendu Kumar Dash
Section 143(3)Section 144CSection 144C(13)Section 144C(5)

…n considered agreement with the views so expressed by the Authority for Advance Ruling. On the same lines are various decisions of this Tribunal in the cases of ICICI Bank Limited v. Dy. CIT [2008] 20 SOT 453 (Mum.) and McKinsey & Co. Inc v. Asstt. DIT [2006] 99 ITD 549 (Mum.). What essentially follows, therefore, is that as long as the services rendered by the assessee are managerial or consultancy services in nature, which do not involve or transmit the technology, the same cannot be brought to tax as fees for technical services.‖ 40. Therefore, only when the recipient of the services, by virtue of the renditi…

EDENRED SA,MUMBAI vs. DCIT (IT) 2(2)(1), MUMBAI

In the result, this appeal by the assessee is allowed

ITA 508/MUM/2016[2012-13]Status: DisposedITAT Mumbai23 Dec 2022AY 2012-13

Bench: Shri S. Rifaur Rahman & Shri Sandeep Singh Karhail

For Appellant: Shri Jitendra SinghFor Respondent: Shri Soumendu Kumar Dash
Section 143(3)Section 144CSection 144C(13)Section 144C(5)

…n considered agreement with the views so expressed by the Authority for Advance Ruling. On the same lines are various decisions of this Tribunal in the cases of ICICI Bank Limited v. Dy. CIT [2008] 20 SOT 453 (Mum.) and McKinsey & Co. Inc v. Asstt. DIT [2006] 99 ITD 549 (Mum.). What essentially follows, therefore, is that as long as the services rendered by the assessee are managerial or consultancy services in nature, which do not involve or transmit the technology, the same cannot be brought to tax as fees for technical services.‖ 40. Therefore, only when the recipient of the services, by virtue of the renditi…

NTT ASIA PACIFIC HOLDINGS PTE. LTD.(FORMERLY KNOWN AS DIMENSION DATA ASIA PACIFIC PTE. LTD.,MUMBAI vs. ACIT (IT)2(1)(2), MUMBAI

In the result, appeal by the assessee is partly allowed for statistical purpose

ITA 325/MUM/2022[2018-19]Status: DisposedITAT Mumbai13 Oct 2022AY 2018-19

Bench: Shri Prashant Maharishi, Accountnat Member & Shri Sandeep Singh Karhail

For Appellant: Shri Sunil MotilalaFor Respondent: Shri Soumendu Kumar Dash
Section 115A(1)(a)Section 139(1)Section 143(3)Section 144CSection 144C(13)Section 194LSection 234ASection 234B

…n considered agreement with the views so expressed by the Authority for Advance Ruling. On the same lines are various decisions of this Tribunal in the cases of ICICI Bank Limited v. Dy. CIT [2008] 20 SOT 453 (Mum.) and McKinsey & Co. Inc v. Asstt. DIT [2006] 99 ITD 549 (Mum.). What essentially follows, therefore, is that as long as the services rendered by the assessee are managerial or consultancy services in nature, which do not involve or transmit the technology, the same cannot be brought to tax as fees for technical services. 9. Clearly, therefore, unless the recipient of the services, by virtue of renditio…

NTT ASIA PACIFIC HOLDINGS PTE.LTD FORMERLY KNOWN AS DIMENSION DATA ASIA PACIFIC PTE. LTD,MUMBAI vs. THE ASSISTANT COMMISSIONER OF INCOME TAX(INTERNATIONAL TAX) 2(1) (2), MUMBAI

In the result, appeal by assessee is partly allowed

ITA 1781/MUM/2022[2019-20]Status: DisposedITAT Mumbai21 Sept 2022AY 2019-20

Bench: Shri Vikas Awasthy & Shri Gagan Goyalआअसं.1781/मुं/2022 ("न.व. 2019-20) Ntt Asia Pacific Holdings Pte Ltd. (Formerly Known As Dimension Data Asia Pacific Pte. Ltd.) C/O. Dhruva Advisors Llp 1101 & 1102, 11Th Floor, One World Centre, Tower 2B, 841 Senapati Bapat Marg, Elphinstone Road, Mumbai 400 013. Pan: Aadcd – 4348-L ...... अपीलाथ" /Appellant बनाम Vs. The Asstt. Commissioner Of Income Tax (International Taxation) 2(1)(2), Room No.1612, 16Th Floor, Air India Building, Nariman Point, Mumbai 400 021. ..... ""तवाद"/Respondent अपीलाथ" "वारा/ Appellant By : Shri Sunil Moti Lala ""तवाद" "वारा/Respondent By : Shri Soumendu Kumar Dash सुनवाई क" "त"थ/ Date Of Hearing : 08/09/2022 घोषणा क" "त"थ/ Date Of Pronouncement : 21/09/2022 आदेश/ Order

For Appellant: Shri Sunil Moti LalaFor Respondent: Shri Soumendu Kumar Dash
Section 143(3)

…n considered agreement with the views so expressed by the Authority for Advance Ruling. On the same lines are various decisions of this Tribunal in the cases of ICICI Bank Limited v. Dy. CIT [2008] 20 SOT 453 (Mum.) and McKinsey & Co. Inc v. Asstt. DIT [2006] 99 ITD 549 (Mum.). What essentially follows, therefore, is that as long as the services rendered by the assessee are managerial or consultancy services in nature, which do not involve or transmit the technology, the same cannot be brought to tax as fees for technical services. 9. Clearly, therefore, unless the recipient of the services, by virtue of renditio…

MICHAEL PAGE INTERNATIONAL PTE LTD.,MUMBAI vs. DY CIT (INTL. TAXN.)-3(2)(2), MUMBAI

In the result, the appeal is allowed in the terms indicated above

ITA 144/MUM/2021[2017-18]Status: DisposedITAT Mumbai04 Jul 2022AY 2017-18
Section 143(3)Section 270ASection 9(1)

…n considered agreement with the views so expressed by the Authority for Advance Ruling. On the same lines are various decisions of this Tribunal in the cases of ICICI Bank Limited v. Dy. CIT [2008] 20 SOT 453 (Mum.) and McKinsey & Co. Inc v. Asstt. DIT [2006] 99 ITD 549 (Mum.). What essentially follows, therefore, is that as long as the services rendered by the assessee are managerial or consultancy services in nature, which do not involve or transmit the technology, the same cannot be brought to tax as fees for technical services. 8. Clearly, therefore, unless the recipient of the services, by virtue of renditio…

NTT ASIA PACIFIC HOLDINGS PTE. LTD.,MUMBAI vs. THE ASSTT. CIT (INTERNATIONAL TAXATION)-2(1)(2), MUMBAI

In the result, the appeal is allowed in the terms indicated above

ITA 1212/MUM/2021[AADC4348L]Status: DisposedITAT Mumbai04 Jul 2022
Section 143(3)

…n considered agreement with the views so expressed by the Authority for Advance Ruling. On the same lines are various decisions of this Tribunal in the cases of ICICI Bank Limited v. Dy. CIT [2008] 20 SOT 453 (Mum.) and McKinsey & Co. Inc v. Asstt. DIT [2006] 99 ITD 549 (Mum.). What essentially follows, therefore, is that as long as the services rendered by the assessee are managerial or consultancy services in nature, which do not involve or transmit the technology, the same cannot be brought to tax as fees for technical services. 9. Clearly, therefore, unless the recipient of the services, by virtue of renditio…

MWH UK LTD,MUMBAI vs. DCIT (IT) 3(2)(2), MUMBAI

ITA 6619/MUM/2017[2014-15]Status: DisposedITAT Mumbai25 May 2022AY 2014-15

Bench: Shri Shamim Yahya, Am & Shri Rahul Chaudhary, Jm Mwh Uk Ltd. Dcit (It)-3(2)(2) India Bulls Finance Centre, Mumbai Tower-3, 28Th Floor, Elphinstone Mills Compound, Vs. Senapati Bapat Marg, Elphinstone (W), Mumbai-400 013

….De Beers Indla Minerals (P.) Ltd. (20121 346 ITR 457; • Intertek Testing Services India Pvt. Ltd. (2008) 307 ITR 418; • Sheraton International Inc. V/S. DDIT (2007) 10 SOT 542; • Raymond Limited v/s. DCIT (2003) 86 ITD 791; • ICICI Bank Ltd. v/s. DCIT (2008) 20 SOT 453 • NQA Quality Systems…

DCIT (IT) 3(2)(2), MUMBAI vs. MWH CONSULTANTS UK LTD, MUMBAI

ITA 961/MUM/2016[2012-13]Status: DisposedITAT Mumbai27 Dec 2021AY 2012-13

Bench: Shri Kuldip Singh () & Shri Amarjit Singh () Assessment Year: 2012-13 The Deputy Commissioner Of Income Stantee Uk Ltd., (Formerly Known Tax (It)-Circle-3(2)(2), As Mwh Uk Ltd.), 1St Floor, Air India Building, Nariman Vs. C/O Deloitte Haskins & Sells Llp Point, Mumbai-400021. One International Centre Tower 3, 28Th Floor, Senapati Bapat Marg, Prabhadevi (West), Mumbai-400013. Pan No. Aahcm 3429 K Appellant Respondent Assessment Year: 2012-13 Stantee Uk Ltd., (Formerly Known As The Deputy Commissioner Of Mwh Uk Ltd.), Income Tax (It)-Circle-3(2)(2), 1St Floor, Air India Building, C/O Deloitte Haskins & Sells Llp One Vs. International Centre Tower 3, 28Th Nariman Point, Mumbai-400021. Floor, Senapati Bapat Marg, Prabhadevi (West), Mumbai-400013. Pan No. Aahcm 3429 K Appellant Respondent Assessment Year: 2013-14 Stantee Uk Ltd., (Formerly Known As The Deputy Commissioner Of Mwh Uk Ltd.), Income Tax (It)-Circle-3(2)(2), 1St Floor, Air India Building, C/O Deloitte Haskins & Sells Llp One Vs. International Centre Tower 3, 28Th Nariman Point, Mumbai-400021. Floor, Senapati Bapat Marg, Prabhadevi (West), Mumbai-400013. Pan No. Aahcm 3429 K

For Respondent: Mr. Milind Chavan, DR
Section 115ASection 144C(5)Section 234B

…onal Inc. V/s. DDIT (2007) 10 SOT 542;  Decision of the Mumbai Bench of Income-tax Appellate Tribunal in the case of Raymond Limited v/s. DCIT (2003) 86 ITD 791:  Decision of the Mumbai Bench of Income-tax Appellate Tribunal ICICI Bank Ltd. V/s. DCIT (2008) 20 SOT 453  Decision of the Delhi Bench of Income-tax Appellate Tribunal in the case of NQA Quality Systems…

M/S. BAIN & COMPANY INDIA PVT. LTD.,GURGAON vs. ITO (TDS) (INTERNATIONAL TAXATION), NEW DELHI

ITA 2845/DEL/2016[2009-10 (F.Y. 2008-09)]Status: DisposedITAT Delhi10 Nov 2021
For Appellant: Shri Himanshu Sinha &For Respondent: Shri Umesh Takiyar, Sr. DR

…ons:- 10 i) Deloitte Haskins & Sells v. ACIT [2017] 79 taxmann.com 175 (Mumbai -Trib.), ii) Boston Consulting case (280 ITR (AT) 1), iii) Bharat Petroleum Corpn. Ltd. vs Jt. DIT 111 TTJ 375 (ITAT Mumbai), iv) McKinsey & Co., Inc. (Philippines) v. ADIT [2006] 99 ITD 549 (MUM.), v) JCIT v. Telerate [2010] 3 taxmann.com 766 (Mumbai - Trib.) 16. In his another plank of argument, the ld. Counsel for the assessee submitted that the services do not make available technology to Bain India. Referring to the order of the CIT(A), he submitted that the ld.CIT(A) has erred in treating the services as ‘fee for technical serv…

DCIT, NEW DELHI vs. M/S. HERO HONDA MOTORS LTD., NEW DELHI

In the result, the appeal of the Revenue is dismissed

ITA 6302/DEL/2015[2005-06]Status: DisposedITAT Delhi13 Apr 2021AY 2005-06

Bench: Shri Sudhanshu Srivastava & Shri O.P. Kantassessment Year: 2005-06

Section 14ASection 32(1)(iia)Section 80I

…ollowing decisions: • CIT vs. De Beers India Minerals (P) Ltd: 346 ITR 467 (Karnataka) • DIT vs. Guy Carpenter & Co Ltd: 346 ITR 504 (Del-HC) • Raymond Ltd v. DCIT: 86 ITD 791 (Mumbai) • Ernst & Young India: 323 ITR 184 (AAR) • ICICI Bank Ltd. v. DCIT: (2008) 20 SOT 453 (Mum) • Bharti AXA: 326 ITR 477 (AAR) • Worley Parsons Services Pty Ltd (AAR No. 750 of 2007) 16.0.2 It was argued that the assessee had engaged the services of Shri Tarun Khanna merely for providing services in the scenario planning exercise, wherein the latter was required to advise on the key variables of the two wheeler industry. In no case a…

M/S. HERO MOTOCORP LTD.,NEW DELHI vs. ADDL. CIT, NEW DELHI

In the result, the appeal of the Revenue is dismissed

ITA 6282/DEL/2015[2005-06]Status: DisposedITAT Delhi13 Apr 2021AY 2005-06

Bench: Shri Sudhanshu Srivastava & Shri O.P. Kantassessment Year: 2005-06

Section 14ASection 32(1)(iia)Section 80I

…ollowing decisions: • CIT vs. De Beers India Minerals (P) Ltd: 346 ITR 467 (Karnataka) • DIT vs. Guy Carpenter & Co Ltd: 346 ITR 504 (Del-HC) • Raymond Ltd v. DCIT: 86 ITD 791 (Mumbai) • Ernst & Young India: 323 ITR 184 (AAR) • ICICI Bank Ltd. v. DCIT: (2008) 20 SOT 453 (Mum) • Bharti AXA: 326 ITR 477 (AAR) • Worley Parsons Services Pty Ltd (AAR No. 750 of 2007) 16.0.2 It was argued that the assessee had engaged the services of Shri Tarun Khanna merely for providing services in the scenario planning exercise, wherein the latter was required to advise on the key variables of the two wheeler industry. In no case a…

M/S. ESM SYS PVT. LTD.,AHMEDABAD vs. ITO, WARD-2(1)(1),, AHMEDABAD

In the result, the appeal of the assessee is allowed

ITA 350/AHD/2018[2013-14]Status: DisposedITAT Ahmedabad08 Jul 2020AY 2013-14
For Appellant: Shri Milind Mehta, A.RFor Respondent: Shri Lalit Jain, Sr. D.R
Section 1Section 143(2)Section 143(3)Section 195Section 40Section 9Section 9(1)(vi)

…also placed reliance on various judicial pronouncements in the cases of ITO vs. B.A. Research India Pvt. Ltd. (TS-6184-ITAT-2015(Ahmedabad)-O], ITO vs. Cadila Health Care Ltd. [TS-5220-ITAT-2017(Ahmedabad)-O], Mckinsey & Co. Inc. (Philippines) vs. ACIT [2006] 99 ITD 549 (MUM.), Pinstorm Technologies (P.) Ltd. vs. ITO [2012] 24 taxman.com 345 (Mumbai), ITO vs. Right Florists (P.) Ltd. [2013] 32 taxman.com 99 (Kolkata-Trib) and Yahoo India (P.) Ltd. Vs. Deputy CIT [2011] 11 taxman.com 431 (Mumbai). On the other hand, the ld. departmental representative has contented that the payment made by the assessee was of the…

ACIT 23(1), MUMBAI vs. NATHPA JHAKRI J.V., MUMBAI

In the result, appeals of the Revenue and assessee are allowed in terms indicated hereinabove

ITA 8536/MUM/2011[2007-08]Status: DisposedITAT Mumbai31 May 2018AY 2007-08

Bench: Shri R.C.Sharma, Am & Shri C.N. Prasad, Jm

Section 143(3)Section 195Section 40Section 40a

…IN THE INCOME TAX APPELLATE TRIBUNAL “L”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI C.N. PRASAD, JM ITA No. 8537/Mum/2011 (Assessment Year :2007-08 & 2008-09) ACIT 23(1), Vs. M/s. Nathpa Jhakri Joint Mumbai Venture Hincon House LBS Marg, Vikhroli (W) Mumbai – 400 083 PAN/GIR No. AAAAN1127C Appellant) .. Respondent) ITO 23(1)(1), Vs. M/s. Nathpa Jhakri Joint Mumbai Venture Hincon House LBS Marg, Vikhroli (W) Mumbai – 400 083 PAN/GIR No. AAAAN1127C Appellant) .. Respondent) ACIT 23(1), Vs. M/s. Nathpa Jhakri Joint Mumbai Venture Hincon House LBS Marg, Vikhroli (W) Mumbai – 400 083 PAN/GIR No. AAAAN1127C Appe…

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