Invensys Development Centre India Pvt. Ltd. v. ACIT

52 Taxmann.com 407Reported decision#21038 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2016 to 2018.

Judgments citing Invensys Development Centre India Pvt. Ltd. v. ACIT

Aptean India Pvt. Ltd., Bangalore vs. Asst.C.I.T., Bangalore

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

ITA 464/BANG/2016[2011-12]Status: DisposedITAT Bangalore23 Feb 2018AY 2011-12

Bench: Shri Arun Kumar Garodia & Shri Lalit Kumar

For Appellant: Shri G.S. Prashanth, CAFor Respondent: Shri R.K. Jha, CIT (DR)

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

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER AND SHRI LALIT KUMAR, JUDICIAL MEMBER IT(TP)A No.464/Bang/2016 Assessment Year : 2011-12 M/s. Aptean India Pvt. Ltd., (formerly M/s. Consona CRM Software Services India Pvt. Ltd.), The Assistant Level-5, (8th Floor), Commissioner of Income Golden Heights, Vs. Tax, No. 1/2, 59th C Cross, Circle – 1 (1)(1), 4th M Block, Rajajinagar, Bangalore. Bangalore -560 010. PAN: AADCC 6528R APPELLANT RESPONDENT Assessee by : Shri G.S. Prashanth, CA Revenue by : Shri R.K. Jha, CIT (DR) Date of hearing : 14.02.2018 D…

ITO, Bangalore vs. M/S Aptean Software India Pvt. Ltd., (M/S Cdc Software India Pvt. Ltd., Bangalore

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

ITA 49/BANG/2016[2011-12]Status: DisposedITAT Bangalore26 Oct 2017AY 2011-12

Bench: Shri Arun Kumar Garodia & Shri Vijay Pal Rao

For Appellant: Shri Prashanth G.S., CAFor Respondent: Shri R.N. Parbat, CIT-3(DR)

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

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER AND SHRI VIJAY PAL RAO, JUDICIAL MEMBER IT(TP)A No.01/Bang/2016 Assessment Year :2011-12 M/s. Aptean Software India Pvt. Ltd., (formerly CDC Software India Pvt. Ltd.), Level-5 (8th Floor), Golden Heights, The Income Tax Officer, No. 1/2, 59th C Cross, 4th M Block, Vs. Ward – 1(1)(2), Rajajinagar,Bangalore – 560 010. Bangalore. PAN: AACCP 7154M APPELLANT RESPONDENT IT(TP)A No.49/Bang/2016 Assessment Year :2011-12 M/s. Aptean Software India Pvt. Ltd., (formerly CDC Software India Pvt. Ltd.), Level-5 (8th…

M/S Aptean Software India Pvt. Ltd., Bangalore vs. ITO, Bangalore

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

ITA 1/BANG/2016[2011-12]Status: DisposedITAT Bangalore26 Oct 2017AY 2011-12

Bench: Shri Arun Kumar Garodia & Shri Vijay Pal Rao

For Appellant: Shri Prashanth G.S., CAFor Respondent: Shri R.N. Parbat, CIT-3(DR)

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

ITO 10(3)(4), Mumbai vs. Keystone Solution P. Ltd, Mumbai

In the result, appeal stands partly allowed for statistical purpose

ITA 4508/MUM/2011[2005-06]Status: DisposedITAT Mumbai19 Oct 2016AY 2005-06

Bench: Shri Saktijit Dey & Shri Ramit Kochar

For Appellant: Shri M. MuzaliFor Respondent: Shri N.K. Chand

Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER ITA no.4508/Mum./2011 (Assessment Year : 2005–06) Income Tax Officer Ward–10(3)(4) Aayakar Bhawan ……………. Appellant 101, M.K. Road, Mumbai v/s M/s. Keystone Solution P. Ltd. Block no.48, DEF Godrej Industries Complex Pirojshshnagar Gate no.4 ……………. Respondent Eastern Express Highway Vikhroli (E), Mumbai 400 079 PAN – AACCS7667Q Revenue by : Shri N.K. Chand Assessee by : Shri M. Muzali Date of Hearing – 21.07.2016 Date of Order – 19.10.2016 O R D E R PER SAKTIJIT DEY, J.M.…