International SOS Services India Pvt. Ltd. v. DCIT

67 Taxmann.com 73High Court2016#21234 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2017 to 2023.

Read the full judgment

Judgments citing International SOS Services India Pvt. Ltd. v. DCIT

Turner & Townsend Pvt. Ltd., New Delhi vs. ACIT, Circle- 25(2), New Delhi

In the result, Appeal of the assessee is allowed

ITA 8763/DEL/2019[2012-13]Status: DisposedITAT Delhi28 Jun 2023AY 2012-13

Bench: Shri Anil Chaturvedi & Shri Yogesh Kumar U.S.

For Appellant: Department by: Shri Mrinal Kumar, Sr. DFor Respondent: Shri Mrinal Kumar, Sr. D

Section 139(1)Section 143(2)Section 143(3)Section 144C

…1 Turner & Townsend Pvt. Ltd. Vs. ACIT IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH: ‘I’ NEW DELHI ] BEFORE SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER I.T.A. No. 8763/DEL/2019 (A.Y. 2012-13) Turner & Townsend Pvt. Vs. ACIT Ltd. Circle-2592) Unit 02/03, Ground Floor, C. R. Building, I. P. Estate, B Wing, Art Guild Hosue, LBS Marg, Kurla West, New Delhi Mumbai, Maharashtra PAN No. AADCT0324J ( RESPONDENT ) ( APPELLANT ) Shri Mr. Bhaumik Goda, CA Assessee by : Department by: Shri Mrinal Kumar, Sr. D. R.; Date of Hearing 31.05.2023 Date of Pronouncement 28.06.20…

M/S. Lummus Technology Heat Transfer Bv, Gurgaon vs. DCIT, Gurgaon

ITA 1817/DEL/2015[2010-11]Status: DisposedITAT Delhi28 Nov 2019AY 2010-11

Bench: Shri N.K. Billaiya & Shri Kuldip Singh

For Appellant: Shri Vishal Kalra, AdvocateFor Respondent: Shri Subha Kant Sahu, Senior DR

Section 143Section 143(3)Section 144CSection 144C(13)Section 92C(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘I-1’ : NEW DELHI) BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.1817/Del./2015 (Assessment Year : 2010-11) M/s. Lummus Technology Heat Transfer BV, vs. DCIT, 2nd Floor, Infinity Tower B, Circle-Gurgaon, DLF Cyber City Phase – II, Sector 25A, International Taxation, Gurgaon – 122 002 (Haryana). Gurgaon. (PAN : AABCA9045K) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Vishal Kalra, Advocate Ms. Surabhi Suri, Advocate REVENUE BY : Shri Subha Kant Sahu, Senior DR Date of Hearing : 15.10.2019 Date of Order : 28.11.2019…

Ngc Network India P. Ltd, Mumbai vs. Asst CIT Cir 16(1), Mumbai

In the result, appeal is partly allowed

ITA 2223/MUM/2017[2012-13]Status: DisposedITAT Mumbai30 Apr 2019AY 2012-13

Bench: Shri Saktijit Dey & Shri Rajesh Kumar

For Appellant: Shri Porus KakaFor Respondent: Shri Manish Kumar Singh

Section 143(3)Section 144C(13)

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER ITA no.2223/Mum./2017 (Assessment Year : 2012–13) NGC Network (India) Pvt. Ltd. Star House, Urmi Estate 95, Ganpatrao Kadam Marg ……………. Appellant Lower Parel (W), Mumbai 400 013 PAN – AABCN1401A v/s Asstt. Commissioner of Income Tax ……………. Respondent Central Circle–16(1), Mumbai Revenue by : Shri Manish Kumar Singh Assessee by : Shri Porus Kaka Date of Hearing – 18.03.2019 Date of Order – 30.04.2019 O R D E R PER SAKTIJIT DEY. J.M. This is an appeal by the assessee agai…

Jacobs Engineering India P.Ltd, Mumbai vs. DCIT RG 8(2), Mumbai

In the result, the appeal of the assessee is treated as allowed

ITA 7194/MUM/2012[2008-09]Status: FixedITAT Mumbai17 May 2017AY 2008-09

Bench: Shri B.R. Baskaran (Am) & Shri C.N. Prasad I.T.A. No. 7194/Mum/2012 (Assessment Year 2008-09)

Section 144C(5)

…THE INCOME TAX APPELLATE TRIBUNAL “K” Bench, Mumbai Before Shri B.R. Baskaran (AM) & Shri C.N. Prasad I.T.A. No. 7194/Mum/2012 (Assessment Year 2008-09) M/s. Jacobs Engineering DCIT Range 8(2) India Private Limited Vs. Aayakar Bhavan Jacobs House M.K. Road Ramkrishna Mandir Road Mumbai-400 020. Kondivita, Andheri East Mumbai-400 059. (Appellant) (Respondent) PAN No. AAACH0456J Assessee by Shri Sunil Lala Department by Shri Shahi Saanjay Kumar Date of Hearing 7.4.2017 Date of Pronouncement 17.5.2017 O R D E R Per B.R. Baskaran(AM) The assessee has challenged the order dated 19-10-2012 passed by the assessi…