Income (CIT v. General Atlantic (P.) Ltd.

68 Taxmann.com 88High Court2016#12961 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2022.

Judgments citing Income (CIT v. General Atlantic (P.) Ltd.

DCIT 7(1)(1), MUMBAI vs. GOLDMAN SACHS (INDIA) SECURITIES P.TL, MUMBAI

In the result, appeal of the Revenue is dismissed

ITA 1546/MUM/2015[2010-11]Status: DisposedITAT Mumbai17 Feb 2022AY 2010-11

Bench: Mrs. Diva Singh & Shri Rifaur Rahmangoldman Sachs (India) Dy.Cit-7(1)(1), Securities Pvt. Ltd. Room No. 522, Aayakar Bhavan, 951 A, Rational House, Vs M.K. Road, Mumbai-400020. Appasaheb Marathe Marg, Prabhadevi, Mumbai-400025. Pan: Aafca6819F अपीलाथ"/Appellant ""यथ"/Respondent & Dy.Cit-7(1)(1), Goldman Sachs (India) Securities Room No. 522, Aayakar Pvt. Ltd. Bhavan, Vs 951 A, Rational House, M.K. Road, Mumbai-400020. Appasaheb Marathe Marg, Prabhadevi, Mumbai-400025. Pan: Aafca6819F अपीलाथ"/Appellant ""यथ"/Respondent Assessee By : Sh. Percy J. Pardiwalla, Sr. Advocate Sh. M. Aggarwal, Advocate Revenue By : Sh. Yogesh Kamat, Cit-Dr Date Of Hearing : 25.11.2021 Date Of Pronouncement : 17.02.2022

For Appellant: Sh. Percy J. Pardiwalla, Sr. AdvocateFor Respondent: Sh. Yogesh Kamat, CIT-DR
Section 133Section 143(3)Section 144C(13)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K”, MUMBAI BEFORE MRS. DIVA SINGH, JUDICIAL MEMBER & SHRI RIFAUR RAHMAN, ACCOUNTANT MEMBER Goldman Sachs (India) Dy.CIT-7(1)(1), Securities Pvt. Ltd. Room No. 522, Aayakar Bhavan, 951 A, Rational House, Vs M.K. Road, Mumbai-400020. Appasaheb Marathe Marg, Prabhadevi, Mumbai-400025. PAN: AAFCA6819F अपीलाथ"/Appellant ""यथ"/Respondent & Dy.CIT-7(1)(1), Goldman Sachs (India) Securities Room No. 522, Aayakar Pvt. Ltd. Bhavan, Vs 951 A, Rational House, M.K. Road, Mumbai-400020. Appasaheb Marathe Marg, Prabhadevi, Mumbai-400025. PAN: AAFCA6819F अपीलाथ"/Appellant ""य…

GOLDMAN SACHS (INDIA) SECURITIES P.LTD,MUMBAI vs. DCIT RG 7(1)(1), MUMBAI

In the result, appeal of the Revenue is dismissed

ITA 1115/MUM/2015[2010-11]Status: DisposedITAT Mumbai17 Feb 2022AY 2010-11

Bench: Mrs. Diva Singh & Shri Rifaur Rahmangoldman Sachs (India) Dy.Cit-7(1)(1), Securities Pvt. Ltd. Room No. 522, Aayakar Bhavan, 951 A, Rational House, Vs M.K. Road, Mumbai-400020. Appasaheb Marathe Marg, Prabhadevi, Mumbai-400025. Pan: Aafca6819F अपीलाथ"/Appellant ""यथ"/Respondent & Dy.Cit-7(1)(1), Goldman Sachs (India) Securities Room No. 522, Aayakar Pvt. Ltd. Bhavan, Vs 951 A, Rational House, M.K. Road, Mumbai-400020. Appasaheb Marathe Marg, Prabhadevi, Mumbai-400025. Pan: Aafca6819F अपीलाथ"/Appellant ""यथ"/Respondent Assessee By : Sh. Percy J. Pardiwalla, Sr. Advocate Sh. M. Aggarwal, Advocate Revenue By : Sh. Yogesh Kamat, Cit-Dr Date Of Hearing : 25.11.2021 Date Of Pronouncement : 17.02.2022

For Appellant: Sh. Percy J. Pardiwalla, Sr. AdvocateFor Respondent: Sh. Yogesh Kamat, CIT-DR
Section 133Section 143(3)Section 144C(13)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K”, MUMBAI BEFORE MRS. DIVA SINGH, JUDICIAL MEMBER & SHRI RIFAUR RAHMAN, ACCOUNTANT MEMBER Goldman Sachs (India) Dy.CIT-7(1)(1), Securities Pvt. Ltd. Room No. 522, Aayakar Bhavan, 951 A, Rational House, Vs M.K. Road, Mumbai-400020. Appasaheb Marathe Marg, Prabhadevi, Mumbai-400025. PAN: AAFCA6819F अपीलाथ"/Appellant ""यथ"/Respondent & Dy.CIT-7(1)(1), Goldman Sachs (India) Securities Room No. 522, Aayakar Pvt. Ltd. Bhavan, Vs 951 A, Rational House, M.K. Road, Mumbai-400020. Appasaheb Marathe Marg, Prabhadevi, Mumbai-400025. PAN: AAFCA6819F अपीलाथ"/Appellant ""य…

GENERAL ATLANTIC P. LTD,MUMBAI vs. DCIT CIR 5(1)(1), MUMBAI

The appeal of the assessee is allowed in terms of our aforesaid observations

ITA 900/MUM/2017[2012-13]Status: DisposedITAT Mumbai12 Apr 2019AY 2012-13

Bench: Shri G. Manjunatha & Shri Ravish Soodgeneral Atlantic Private Ltd. Deputy Commissioner Of Income- Level 19, Birla Aurora, Tax, Circle -5(1)(1), Dr. Annie Besant Road, Worli, Room No. 568, Aayakar Bhavan, Mumbai – 400 030 Vs. Maharashi Karve Road, Churchgate, Mumbai – 400020

For Appellant: Shri Divesh Chawla, A.RFor Respondent: Shri Rignesh K. Das, Sr. D.R
Section 143(1)Section 143(2)Section 143(3)Section 144CSection 271(1)(c)Section 92C

…P a g e | 1 ITA No. 900/Mum/2017 AY. 2012-13 General Atlantic Private Ltd. Vs. Deputy Commissioner of Income Tax, Circle-5(1)(1) IN THE INCOME TAX APPELLATE TRIBUNAL “K” Bench, Mumbai Before Shri G. Manjunatha, Accountant Member and Shri Ravish Sood, Judicial Member General Atlantic Private Ltd. Deputy Commissioner of Income- Level 19, Birla Aurora, tax, Circle -5(1)(1), Dr. Annie Besant Road, Worli, Room No. 568, Aayakar Bhavan, Mumbai – 400 030 Vs. Maharashi Karve Road, Churchgate, Mumbai – 400020 PAN – AABCG7917Q (Appellant) (Respondent) Appellant by: Shri Divesh Chawla, A.R Respondent by: Shri Rignesh K.…

IIML ASSETS ADVISORS LTD,MUMBAI vs. DCIT CIR 7(2), MUMBAI

In the result, appeal of the assessee is allowed in part in terms indicated hereinabove

ITA 4060/MUM/2016[2010-11]Status: DisposedITAT Mumbai20 Jun 2018AY 2010-11

Bench: Shri R.C.Sharma, Am & Shri Ram Lal Negi, Jm M/S. Iiml Assets Advisors Ltd., Vs. The Deputy Commissioner Formerly Known As Saffron Asset Of Income-Tax Advisors Pvt. Ltd.,) Circle – 7(2), The Il & Fs Financial Centre Room No.624, Plot No.C-22, G-Block, Bandra Aayakar Bhavan Kurla Complex, M.K.Road Bandra (E) Mumbai – 400 020 Mumbai – 400 051 Pan/Gir No.Aajcs5304B Appellant) .. Respondent)

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “K”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI RAM LAL NEGI, JM M/s. IIML Assets Advisors Ltd., Vs. The Deputy Commissioner Formerly known as Saffron Asset of Income-Tax Advisors Pvt. Ltd.,) Circle – 7(2), The IL & FS Financial Centre Room No.624, Plot No.C-22, G-Block, Bandra Aayakar Bhavan Kurla Complex, M.K.Road Bandra (E) Mumbai – 400 020 Mumbai – 400 051 PAN/GIR No.AAJCS5304B Appellant) .. Respondent) Assessee by Shri Gopal Bohra Revenue by Shri V. Jenardhanan Date of Hearing 20/06/2018 Date of Pronouncement 20/06/2018 आदेश / O R D E R PER R.C.SHARMA (A.M): Th…

DCIT 5(1)(1), MUMBAI vs. GENERAL ATLANTIC P.LTD, MUMBAI

In the result, assessee’s appeal is partly allowed and Revenu’s appeal is dismissed

ITA 1717/MUM/2016[2011-12]Status: DisposedITAT Mumbai21 Feb 2018AY 2011-12

Bench: Shri Saktijit Dey & Shri Ramit Kochar

For Appellant: Shri Porus Kaka a/wFor Respondent: Shri Jayant Kumar
Section 143(3)Section 144C(13)

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER ITA no.1717/Mum./2016 (Assessment Year : 2011–12) Dy. Commissioner of Income Tax ……………. Appellant Circle–5(1)(1), Mumbai v/s General Atlantic Pvt. Ltd. 151–152, 15th Floor, Maker Chambers–VI ……………. Respondent 220, Nariman Point, Mumbai 400 021 PAN – AABCG7917Q ITA no.2207/Mum./2016 (Assessment Year : 2011–12) General Atlantic Pvt. Ltd. Level–19, Birla Aurora Dr. Annie Besant Road ……………. Appellant Maharshi Karve Marg Churchgate, Mumbai 400 020 PAN – AABCG7917Q v/s Dy. Commissio…

WELLS FARGO REAL ESTATE ADVISORS P. LTD,HYDERABAD vs. DCIT CIR 14(3)(1), MUMBAI

ITA 1520/MUM/2016[2011-12]Status: DisposedITAT Mumbai17 Jan 2018AY 2011-12
For Appellant: Shri M.P. LohiaFor Respondent: Shri V. Jenardhanan-DR
Section 143

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, मुंबई अिधकरण मुंबई मुंबई “केकेकेके” खंडपीठ मुंबई खंडपीठ खंडपीठ मेमेमेमे खंडपीठ Income-tax Appellate Tribunal -“K”Bench Mumbai सव"ी सव"ी सव"ी राजे"" सव"ी राजे"" राजे"",लेखा राजे"" लेखा लेखा सद"य लेखा सद"य सद"य एवं सद"य एवं एवं अमरजीत एवं अमरजीत अमरजीत "सह अमरजीत "सह "सह, "याियक "सह "याियक "याियक सद"य "याियक सद"य सद"य सद"य Before S/Sh.Rajendra,Accountant Member and Amarjit Singh,Judicial Member आयकर अपील सं./I.T.A./1520/Mum/2016,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2011-12 िनधा"रण िनधा"रण वष" वष" Wells Fargo Real Estate Advisors Pvt.Ltd. D…

WARBURG PINCUS INDIA P. LTD,MUMBAI vs. ASST CIT 3(3), MUMBAI

In the result, both the appeals are partly allowed

ITA 6981/MUM/2012[2008-09]Status: DisposedITAT Mumbai13 Jan 2017AY 2008-09

Bench: Shri Rajendra & Shri Saktijit Deyआयकर अपीऱ सं. / Ita No. 6981/Mum./2012 (निर्धारण वषा / Assessment Year : 2008–09) Warburg Pincus India Pvt. Ltd. 7Th Floor, Express Towers ……………. Appellant Nariman Point, Mumbai 400 021 Pan – Aaacw5205E V/S Asstt. Commissioner Of Income Tax Circle–3(3), Aayakar Bhawan ……………. Respondent 101, M.K. Road, Mumbai 400 020

For Appellant: Shri Porus Kaka a/wFor Respondent: Shri N.K. Chand
Section 143(3)Section 144C(13)

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘के’ म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI श्री राजेंद्र, ऱेखा सदस्य एवुं श्री शक्तिजीि दे, न्याययक सदस्य के समक्ष BEFORE SHRI RAJENDRA, ACCOUNTANT MEMBER AND SHRI SAKTIJIT DEY, JUDICIAL MEMBER आयकर अपीऱ सं. / ITA no. 6981/Mum./2012 (निर्धारण वषा / Assessment Year : 2008–09) Warburg Pincus India Pvt. Ltd. 7th Floor, Express Towers ……………. Appellant Nariman Point, Mumbai 400 021 PAN – AAACW5205E v/s Asstt. Commissioner of Income Tax Circle–3(3), Aayakar Bhawan ……………. Respondent 101, M.K. Road, Mumbai 400 020 आयकर अपीऱ सं. / ITA no. 1717/Mum./2014 (निर्धार…

FIL CAPITAL ADVISORS (INDIA) P.LTD,MUMBAI vs. DCIT CIR 3(1), MUMBAI

In the result, appeal stands partly allowed

ITA 7403/MUM/2014[2010-11]Status: DisposedITAT Mumbai25 Oct 2016AY 2010-11

Bench: Shri Saktijit Dey & Shri N.K. Pradhan

For Appellant: Shri Porus KakaFor Respondent: Shri Nishant Thakkar
Section 143(3)Section 144C(13)

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI N.K. PRADHAN, ACCOUNTANT MEMBER ITA no.7403/Mum./2014 (Assessment Year : 2010–11) FIL Capital Advisors India Pvt. Ltd. 304, 3rd Floor, Tower–A Peninsula Business Park ……………. Appellant Ganpatrao Kadam Marg Mumbai 400 013 Pan – AABCF1370N v/s Dy. Commissioner of Income Tax Circle–3(1), Aayakar Bhawan ……………. Respondent 101, M.K. Road, Mumbai 400 020 Assessee by : Shri Porus Kaka Revenue by : Shri Nishant Thakkar Date of Hearing – 27.07.2016 Date of Order – 25.10.2016 O R D E R PER SAKTIJIT DEY, J.M. Capti…

Income (CIT v. General Atlantic (P.) Ltd. (68 Taxmann.com 88) — Cited in 8 Judgments | BharatTax