Intellinet Technologies India (P.) Ltd. v. ITO

22 Taxmann.com 28Reported decision2012#23688 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2018.

Judgments citing Intellinet Technologies India (P.) Ltd. v. ITO

Cameron Manufacturing India Pvt Ltd, Coimbatore vs. DCIT, Corporate Circle-1, Coimbatore

In the result appeal of the assessee is partly allowed for statistical purposes as indicated herein above

ITA 336/CHNY/2018[2013-14]Status: DisposedITAT Chennai16 Oct 2018AY 2013-14

Bench: Shri A.Mohan Alankamony & Shri Duvvuru Rl Reddyआयकर अपील सं./I.T.A.No.336/Chny/2018 (िनधा"रण वष" / Assessment Year: 2013-14) Vs The Dcit, M/S. Cameron Manufacturing India Pvt. Ltd., Corporate Circle-1, Tidel Park, Vilankurichi Road, Coimbatore. Civil Aerodrome Post, Coimbatore – 641 014. Pan: Aabcn2803J (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri M. Srinivasa Rao, CIT

Section 115JSection 143(2)Section 143(3)Section 92C

…आयकर अपीलीय अिधकरण, ‘डी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘D’ BENCH, CHENNAI "ी ए. मोहन अलंकामणी, लेखा सद"य एवं "ी धु"वु" आर.एल रे"ी, "याियक सद"य के सम" BEFORE SHRI A.MOHAN ALANKAMONY, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER आयकर अपील सं./I.T.A.No.336/Chny/2018 (िनधा"रण वष" / Assessment Year: 2013-14) Vs The DCIT, M/s. Cameron Manufacturing India Pvt. Ltd., Corporate Circle-1, Tidel Park, Vilankurichi Road, Coimbatore. Civil Aerodrome Post, Coimbatore – 641 014. PAN: AABCN2803J (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri Arijit Chakravarty, Advocate अपीलाथ" क" ओर से/…

Giesecke & Devrient India Pvt. Ltd., Gurgaon vs. DCIT, New Delhi

ITA 5924/DEL/2012[2008-09]Status: DisposedITAT Delhi23 Aug 2018AY 2008-09

Bench: Shri Pramod Kumar & Shri Sudhanshu Srivastava

Section 143(3)Section 144C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘I-2’ NEW DELHI BEFORE SHRI PRAMOD KUMAR, ACCOUNTANT MEMBER & SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER ITA No.-5924/Del/2012 (Assessment Year: 2008-09) Giesecke & Devrient India vs DCIT Pvt. Ltd. Circle-12(1), Corporate Office, Plot #57, Central Revenue Building Sector-44 New Delhi Gurgaon PAN : AABCG4223D Assessee by Sh. Harpreet Ajmani, Adv., Sh. Rohan Khare, Adv. Revenue by Ms. Vatsala Jha, CIT, DR Date of Hearing 24.05.2018 Date of Pronouncement 23.08.2018 ORDER PER SUDHANSHU SRIVASTAVA, J.M. This present appeal by the assessee is preferred agains…

Deutsche Networks Services P.Ltd ( Througn Their Successors Dboi Global Services P. Ltd_, Mumbai vs. Asst CIT (OSD) 2(1), Mumbai

In the result, assessee’s appeal is partly allowed

ITA 812/MUM/2012[2005-06]Status: DisposedITAT Mumbai24 Aug 2016AY 2005-06

Bench: Shri Saktijit Dey & Shri Ramit Kochar

For Appellant: Shri A.V. SondeFor Respondent: Shri M. Murali

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER ITA no.812/Mum./2012 (Assessment Year : 2005–06) M/s. DBOI Global Services Pvt. Ltd. (As a successor in the interest to M/s. Deutsche Network Services Pvt. Ltd.) ……………. Appellant Logitech Park, M.V. Road, Sakinaka Andheri (E), Mumbai 400 072 PAN – AABCD7378L v/s Asstt. Commissioner of Income Tax ……………. Respondent (OSD), Circle–2(1), Mumbai ITA no.608/Mum./2012 (Assessment Year : 2005–06) Asstt. Commissioner of Income Tax (OSD), Circle–8(1), Aayakar Bhawan ……………. Appellant 1…