India Services (P.) Ltd. v. ITO

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judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2019.

Judgments citing India Services (P.) Ltd. v. ITO

M/S Sterling Commerce Pvt. Ltd., Bangalore vs. DCIT, Bangalore

In the result this ground raised by assessee stands allowed

ITA 1220/BANG/2011[2007-08]Status: DisposedITAT Bangalore30 Sept 2019AY 2007-08

Bench: Shri B.R.Baskaran & Smt Beena Pillaiit(Tp)A No.1220(Bang)/2011 (Assessment Year : 2007-08) M/S Sterling Commerce Solutions India Pvt.Ltd., (Successor In Interest To Telelogic India Pvt.Ltd) C/O Ibm India Pvt.Ltd,, Iii Floor, Subramanya Arcade, 12, Bannerghatta Road, Bangalore-560 029 Pan No.Aabct3727D/Ta-158 Appellant Vs The Deputy Commissioner Of Income Tax, Circle-12(4) Bangalore Respondent Appellant By : Sri Padamchand Khincha, Ca Revenue By : Shri Pradeep Kumar, Cit

For Appellant: Sri Padamchand Khincha, CAFor Respondent: Shri Pradeep Kumar, CIT

Section 143Section 92CSection 92C(3)

…IT(TP)A No.1220(B)/2011 1 IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES : “ C ”, BANGALORE BEFORE SHRI B.R.BASKARAN, ACCOUNTANT MEMBER AND SMT BEENA PILLAI, JUDICIAL MEMBER IT(TP)A No.1220(Bang)/2011 (Assessment Year : 2007-08) M/s Sterling Commerce Solutions India Pvt.Ltd., (successor in interest to Telelogic India Pvt.Ltd) C/o IBM India Pvt.Ltd,, III Floor, Subramanya Arcade, 12, Bannerghatta Road, Bangalore-560 029 PAN No.AABCT3727D/TA-158 Appellant Vs The Deputy Commissioner of Income Tax, Circle-12(4) Bangalore Respondent Appellant by : Sri Padamchand Khincha, CA Revenue by : Shri Pradeep Kum…

M/S. Cengage Learning India Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result appeal filed by the assessee stands partly allowed

ITA 6484/DEL/2012[2008-09]Status: DisposedITAT Delhi19 Jul 2018AY 2008-09

Bench: Shri Rs Syal & Smt. Beena A Pillaia.Y. 2008-09

Section 10ASection 133(6)Section 143Section 92C(2)Section 92C(3)Section 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: ‘I-1’, NEW DELHI BEFORE SHRI RS SYAL, VICE PRESIDENT AND SMT. BEENA A PILLAI, JUDICIAL MEMBER A.Y. 2008-09 Cengage Learning India Dy.CIT, Circle 3(1) P Ltd. vs. New Delhi 418, FIE, Patparganj New Delhi 110 092 PAN: AACCT5522B (Appellant) (Respondent) Assessee by Dr.Shashwat Bajpai, Adv. Sh. Sharad Agarwal, Adv. Department by Sh. Sanjay I Bara, CIT,DR Date of Hearing 16/07/2018 Date of Pronouncement 19/07/2018 ORDER PER BEENA A PILLAI, JUDICIAL MEMBER Present appeal has been filed by assessee against the final assessment order dated 29/10/12 passed by Ld. AC…

Keane Worldzen India (Pvt.) Ltd., Gurgaon vs. ITO, New Delhi

In the result this ground raised by assessee stands allowed for statistical purposes

ITA 5339/DEL/2011[2007-08]Status: DisposedITAT Delhi12 Jul 2018AY 2007-08

Bench: Shri P.M.Jagtap & Smt. Beena A Pillaiay: 2007-08 Ntt Data Global Delivery Vs. Ito, Ward 5(2) Services Ltd. New Delhi (Formerly Known As Keane Worldzen (I) Pvt.Ltd.) Splendor Trade Tower 2Nd, 3Rd, 4Th, 5Th, 6Th & 7Th Floor Golf Course Extension Road Sector 65, Village Tigra Gurgaon Haryana 122 001 Pan: Aaacw3622M (Appellant) (Respondent) Assessee By : Sh. S.D.Kapila, Adv. Department By : Sh. Sanjay Kumar Yadav, Sr.Dr Date Of Hearing : 26.04.2018 Date Of Pronouncement: 12.07.2018

For Appellant: Sh. S.D.Kapila, AdvFor Respondent: Sh. Sanjay Kumar Yadav, Sr.DR

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

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: ‘I-2’, NEW DELHI BEFORE SHRI P.M.JAGTAP, ACCOUNTANT MEMBER AND SMT. BEENA A PILLAI, JUDICIAL MEMBER AY: 2007-08 NTT DATA Global Delivery vs. ITO, Ward 5(2) Services Ltd. New Delhi (Formerly known as Keane Worldzen (I) Pvt.Ltd.) Splendor Trade Tower 2nd, 3rd, 4th, 5th, 6th & 7th Floor Golf Course Extension Road Sector 65, Village Tigra Gurgaon Haryana 122 001 PAN: AAACW3622M (Appellant) (Respondent) Assessee by : Sh. S.D.Kapila, Adv. Department by : Sh. Sanjay Kumar Yadav, Sr.DR Date of Hearing : 26.04.2018 Date of Pronouncement: 12.07.2018 ORDER PER BEENA A…

Hinduja Global Solutions Ltd ( Formerly Known As Htmt Global Solutions Ltd), Mumbai vs. DCIT 8(2), Mumbai

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

ITA 4933/MUM/2012[2007-08]Status: DisposedITAT Mumbai16 Dec 2016AY 2007-08

Bench: Shri Rajendra & Shri Saktijit Deyआयकर अपीऱ सं. / Ita No. 4933/Mum./2012 (निर्धारण वषा / Assessment Year : 2007–08) Hinduja Global Solutions Limited (Formerly Known As Htmt Global Solutions Ltd.) 171, Hinduja House ……………. Appellant Dr. Annie Besant Road, Worli Mumbai 400 018 Pan – Aaact1763A V/S Dy. Commissioner Of Income Tax ……………. Respondent Circle–8(2), Mumbai आयकर अपीऱ सं. / Ita No. 4950/Mum./2012 (निर्धारण वषा / Assessment Year : 2007–08) Dy. Commissioner Of Income Tax ……………. Appellant Circle–8(2), Mumbai V/S Hinduja Global Solutions Limited (Formerly Known As Htmt Global Solutions Ltd.) 171, Hinduja House ……………. Respondent Dr. Annie Besant Road, Worli Mumbai 400 018 Pan – Aaact1763A निर्धाररती की ओर से / Assessee By : Shri Batik Poddar A/W Ms. Karishma Phatarphekar & Shri Harsh Shah रधजस्व की ओर से / Revenue By : Shri N.K. Chand सुिवधई की तधरीख / आदेश घोषणध की तधरीख / Date Of Hearing – 05.10.2016 Date Of Order – 16.12.2016

For Appellant: Shri Batik Poddar a/wFor Respondent: Shri N.K. Chand

Section 10A

…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. 4933/Mum./2012 (निर्धारण वषा / Assessment Year : 2007–08) Hinduja Global Solutions Limited (Formerly known as HTMT Global Solutions Ltd.) 171, Hinduja House ……………. Appellant Dr. Annie Besant Road, Worli Mumbai 400 018 PAN – AAACT1763A v/s Dy. Commissioner of Income Tax ……………. Respondent Circle–8(2), Mumbai आयकर अपीऱ सं. / ITA no. 4950/Mum./…