ITO v. E Value Serve.com

75 Taxmann.com 195Reported decision2016#1905 most cited

What is ITO v. E Value Serve.com authority for?

In transfer pricing analysis, demanding daily balances for working capital adjustments is impractical and improper; adjustments should be based on opening and closing working capital. Transfer pricing inherently involves estimation to ensure comparability.

60

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2020 to 2025.

Also referred to as

ITO v. E Value Serve.com · 75 taxmann.com 195 · working capital adjustment · transfer pricing · daily balances · opening and closing working capital · estimation · comparable · test party · section 92CA

Sections most often in play

Section 143(3)Section 10ASection 144BSection 144CSection 144C(13)Section 270ASection 92CA

Issues it is cited on

working capital adjustmenttested partyeconomic adjustmentcaptive service providerspecified domestic transactiontransactional net margin methodsafe harbour rulessection 92arelated party transactionmultiple year datacomparable companiesmost appropriate method

Judgments citing ITO v. E Value Serve.com

Walvoil Fluid Power India Private Limited, Bangalore vs. Deputy Commissioner of Income Tax Circle-7(1)(2), Bangalore

In the result, appeal of the assesee is partly allowed

ITA 1901/BANG/2017[2013-14]Status: DisposedITAT Bangalore21 Mar 2022AY 2013-14

Bench: Shri George George K & Ms. Padmavathy S

For Appellant: Shri R.E Balasubramanyam, C.AFor Respondent: Shri A Sreenivasa Rao, CIT(DR)
Section 143(2)Section 143(3)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K, JUDICIAL MEMBER AND MS. PADMAVATHY S, ACCOUNTANT MEMBER IT(TP)A No.1901/Bang/2017 Assessment year : 2013-14 M/s Walvoil Fluid Power India Pvt. Vs. The Dy. Commissioner of Income- Ltd., tax, 23 & 25, Behind Graphite India Circle-7(1)(2), Mahadevpura Post, Bengaluru. Doddanakundi Industrial Estate, Bengaluru. PAN – AAACW 5954 E APPELLANT RESPONDENT Assessee by : Shri R.E Balasubramanyam, C.A Revenue by : Shri A Sreenivasa Rao, CIT(DR) Date of hearing : 16.03.2022 Date of Pronouncement : 21.03.2022 O R D E R Per Padmavath…

Bharat Vijaykumar Jain (HUF), Bangalore vs. Deputy Commissioner of Income Tax, Central Circle- 2(2), Bangalore

In the result, the appeal of the assessee is partly allowed

ITA 246/BANG/2021[2016-17]Status: DisposedITAT Bangalore14 Feb 2022AY 2016-17

Bench: Shri George George K & Ms. Padmavathy S

For Appellant: Shri Narendra Kumar Jain, AdvocateFor Respondent: Shri Muzaffar Hussain, CIT(DR)
Section 139(1)Section 143(2)Section 143(3)Section 234BSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K, JUDICIAL MEMBER AND MS. PADMAVATHY S, ACCOUNTANT MEMBER IT(TP)A No.246/Bang/2021 Assessment year : 2016-17 Bharat Vijaykumar Jain (HUF), Vs. The Dy. Commissioner of No.701, 11th Main Road, Income-tax, 4th Block, Jayanagar, Circle-2(2), Bengaluru. Bengaluru-560 011. PAN – AAIHB 7841 N APPELLANT RESPONDENT Assessee by : Shri Narendra Kumar Jain, Advocate Revenue by : Shri Muzaffar Hussain, CIT(DR) Date of hearing : 10.02.2022 Date of Pronouncement : 14.02.2022 O R D E R Per Padmavathy S, Accountant Member This appeal by…

M/S Moog India Technology Center Private Limited, Bangalore vs. Income Tax Officer Ward-4(1)(4), Bangalore

In the result, appeal of the Assessee is partly allowed

ITA 394/BANG/2019[2011-12]Status: DisposedITAT Bangalore29 Nov 2021AY 2011-12

Bench: Shri N.V. Vasudevan & Shri B. R. Baskaranit(Tp)A No.394/Bang/2019 Assessment Year : 2011-12

For Appellant: Shri. K. R. Vasudevan & Smt.Rashmi, AdvocateFor Respondent: Shri. Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru
Section 143(3)Section 144C(13)Section 92Section 92(1)Section 92B(1)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B. R. BASKARAN, ACCOUNTANT MEMBER IT(TP)A No.394/Bang/2019 Assessment Year : 2011-12 M/s. Moog India Technology Centre Private Limited, Vs. The Income Tax Officer, No.1, 2 and 3, Hosur Main Road, Ward - 4(1)(4), Electronic City, Bengaluru. Bengaluru-560 100. PAN:AAGCM 3566 Q APPELLANT RESPONDENT Appellant by : Shri. K. R. Vasudevan & Smt.Rashmi, Advocate Respondent by : Shri. Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru Date of hearing : 23.11.2021 Date of Pronouncement : 29.11.2021 O R D E R Per N. V. V…

M/S Global E-Business Operations Private Limited, Bangalore vs. Joint Commissioner of Income Tax Special Range-3, Bangalore

In the result, appeal by the assessee is partly allowed

ITA 3379/BANG/2018[2014-15]Status: DisposedITAT Bangalore23 Aug 2021AY 2014-15

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariit(Tp)A No.3379/Bang/2018 Assessment Year: 2014-15 M/S. Global E-Business Operations (P) Ltd., Vs. The Joint Commissioner Of Kalyani Platina, Phase 2 Building, Income Tax, Survey No.1, 24, Kundanhalli Village, Special Range – 3, K. R. Puram Hobli, Bangalore. Bangalore – 560 066. Pan: Aabcg 2843 D Appellant Respondent Assessee By : Shri. Sharath Rao, Ca Revenue By : Ms. Neera Malhotra, Cit(Dr)(Itat), Bengaluru. Date Of Hearing : 12.08.2021 Date Of Pronouncement : 23.08.2021

For Appellant: Shri. Sharath Rao, CAFor Respondent: Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru
Section 143(3)Section 92

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER IT(TP)A No.3379/Bang/2018 Assessment Year: 2014-15 M/s. Global e-Business Operations (P) Ltd., Vs. The Joint Commissioner of Kalyani Platina, Phase 2 Building, Income Tax, Survey No.1, 24, Kundanhalli Village, Special Range – 3, K. R. Puram Hobli, Bangalore. Bangalore – 560 066. PAN: AABCG 2843 D APPELLANT RESPONDENT Assessee by : Shri. Sharath Rao, CA Revenue by : Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru. Date of hearing : 12.08.2021 Date of Pronouncement : 23.08.…

M/S Inflow Technologies Private Limited, Bangalore vs. The Deputy Commissioner of Income Tax Circle-3(1)(1), Bangalore

In the result, ground Nos

ITA 3339/BANG/2018[2014-15]Status: DisposedITAT Bangalore04 Aug 2021AY 2014-15

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri.Nitish Ranjan, CAFor Respondent: Sri.Pradeep Kumar, CIT-DR

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “C”, BANGALORE Before Shri Chandra Poojari, AM & Shri George George K, JM ITA No.3338/Bang/2018: Asst.Year 2013-2014 ITA No.3339/Bang/2018: Asst.Year 2014-2015 M/s.Inflow Technologies Private The Asst.Commissioner of Limited, No.33 & 34, Inflow House Income-tax, Circle 3(1)(1) v. Bangalore. Indiranagar, 1st Stage Off 100ft Road Bangalore – 560 038. PAN : AABCI3528B. (Appellant) (Respondent) Appellant by : Sri.Nitish Ranjan, CA Respondent by : Sri.Pradeep Kumar, CIT-DR Date of Pronouncement : 04.08.2021 Date of Hearing : 03.08.2021 O R D E R Per George George…

M/S Inflow Technologies Private Limited, Bangalore vs. The Assistant Commissioner of Income Tax Circle-3(1)(1), Bangalore

In the result, ground Nos

ITA 3338/BANG/2018[2013-14]Status: DisposedITAT Bangalore04 Aug 2021AY 2013-14

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri.Nitish Ranjan, CAFor Respondent: Sri.Pradeep Kumar, CIT-DR

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “B”, BANGALORE Before Shri Chandra Poojari, AM & Shri George George K, JM ITA No.3338/Bang/2018: Asst.Year 2013-2014 ITA No.3339/Bang/2018: Asst.Year 2014-2015 M/s.Inflow Technologies Private The Asst.Commissioner of Limited, No.33 & 34, Inflow House Income-tax, Circle 3(1)(1) v. Bangalore. Indiranagar, 1st Stage Off 100ft Road Bangalore – 560 038. PAN : AABCI3528B. (Appellant) (Respondent) Appellant by : Sri.Nitish Ranjan, CA Respondent by : Sri.Pradeep Kumar, CIT-DR Date of Pronouncement : 04.08.2021 Date of Hearing : 03.08.2021 O R D E R Per George George…

Assistant Commissioner of Income Tax Circle-3(1)(2), Bangalore vs. M/S Huawei Technologies India Pvt Ltd, Bangalore

In the result, the appeal by the assessee is partly allowed

ITA 2140/BANG/2017[2010-11]Status: DisposedITAT Bangalore04 Aug 2021AY 2010-11

Bench: Shri N. V. Vasudevan & Shri B. R. Baskaran

For Appellant: Shri. Alasser Rampurawala, CAFor Respondent: Ms. Neera Malhotra, CIT (DR)(ITAT), Bengaluru
Section 92Section 92(1)Section 92B(1)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N. V. VASUDEVAN, VICE PRESIDENT AND SHRI B. R. BASKARAN, ACCOUNTANT MEMBER Appeal Nos. & Assessment Appellant Respondent Years IT(TP)A No. M/s. Huawei Technologies ACIT, 1940/Bang/2017 India Pvt. Ltd., Circle - 3(1)(2), 2013-14 Sy. No.37, 46, 45/3, 45/4 ETC, Bengaluru. KNo.1540, Divyashree Technopark, Near EPIP Industrial Area, Kundalahalli Village, Bengaluru – 560 037. PAN : AAACH 8599 L ACIT, M/s. Huawei Technologies 2010-11 Circle - 3(1)(2), India Pvt. Ltd., Bengaluru. Bengaluru – 560 037. PAN : AAACH 8599 L M/s. Huawei Technologies ITO,…

Huawei Technologies India Pvt Ltd, Bangalore vs. Income Tax Officer Ward-11(2), Bangalore

In the result, the appeal by the assessee is partly allowed

ITA 2051/BANG/2017[2010-11]Status: DisposedITAT Bangalore04 Aug 2021AY 2010-11

Bench: Shri N. V. Vasudevan & Shri B. R. Baskaran

For Appellant: Shri. Alasser Rampurawala, CAFor Respondent: Ms. Neera Malhotra, CIT (DR)(ITAT), Bengaluru
Section 92Section 92(1)Section 92B(1)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N. V. VASUDEVAN, VICE PRESIDENT AND SHRI B. R. BASKARAN, ACCOUNTANT MEMBER Appeal Nos. & Assessment Appellant Respondent Years IT(TP)A No. M/s. Huawei Technologies ACIT, 1940/Bang/2017 India Pvt. Ltd., Circle - 3(1)(2), 2013-14 Sy. No.37, 46, 45/3, 45/4 ETC, Bengaluru. KNo.1540, Divyashree Technopark, Near EPIP Industrial Area, Kundalahalli Village, Bengaluru – 560 037. PAN : AAACH 8599 L ACIT, M/s. Huawei Technologies 2010-11 Circle - 3(1)(2), India Pvt. Ltd., Bengaluru. Bengaluru – 560 037. PAN : AAACH 8599 L M/s. Huawei Technologies ITO,…

Huawei Technologies India Private Limited, Bangalore vs. Assistant Commissioner of Income Tax Circle-3(1)(2), Bangalore

In the result, the appeal by the assessee is partly allowed

ITA 1940/BANG/2017[2013-14]Status: DisposedITAT Bangalore04 Aug 2021AY 2013-14

Bench: Shri N. V. Vasudevan & Shri B. R. Baskaran

For Appellant: Shri. Alasser Rampurawala, CAFor Respondent: Ms. Neera Malhotra, CIT (DR)(ITAT), Bengaluru
Section 92Section 92(1)Section 92B(1)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N. V. VASUDEVAN, VICE PRESIDENT AND SHRI B. R. BASKARAN, ACCOUNTANT MEMBER Appeal Nos. & Assessment Appellant Respondent Years IT(TP)A No. M/s. Huawei Technologies ACIT, 1940/Bang/2017 India Pvt. Ltd., Circle - 3(1)(2), 2013-14 Sy. No.37, 46, 45/3, 45/4 ETC, Bengaluru. KNo.1540, Divyashree Technopark, Near EPIP Industrial Area, Kundalahalli Village, Bengaluru – 560 037. PAN : AAACH 8599 L ACIT, M/s. Huawei Technologies 2010-11 Circle - 3(1)(2), India Pvt. Ltd., Bengaluru. Bengaluru – 560 037. PAN : AAACH 8599 L M/s. Huawei Technologies ITO,…

The Joint Commissioner of Income Tax Special Range-3, Bangalore vs. M/S Huawei Technologies India Pvt Ltd, Bangalore

In the result, both the appeals by the assessee and revenue are partly allowed

ITA 370/BANG/2019[2014-15]Status: DisposedITAT Bangalore22 Jul 2021AY 2014-15

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Mr. Aliasger Rampurawala, AdvocateFor Respondent: Mr. Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru
Section 133(6)Section 234BSection 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER ITA No.339/Bang/2019 & Assessment year : 2014-15 M/s. Huawei Technologies India Vs. The Assistant Commissioner Private Ltd., SYNO 37, 46, 45/3, 45/4, of Income Tax, ETC, KNO 1540, Divyashree Park, Near Special Range 3, EPIP Industrial Area, Bangalore. Kundalahalli Village, Bangalore – 560 037. PAN: AAACH 8599L APPELLANT RESPONDENT & IT(TP)A No.370/Bang/2019 Assessment year : 2014-15 The Joint Commissioner Vs. M/s. Huawei Technologies of Income Tax, India Private Lt…

M/S Huawei Technologies India Private Limited, Bangalore vs. Assistant Commissioner of Income Tax Circle-3(1)(2), Bangalore

In the result, both the appeals by the assessee and revenue are partly allowed

ITA 339/BANG/2019[2014-15]Status: DisposedITAT Bangalore22 Jul 2021AY 2014-15

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Mr. Aliasger Rampurawala, AdvocateFor Respondent: Mr. Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru
Section 133(6)Section 234BSection 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER ITA No.339/Bang/2019 & Assessment year : 2014-15 M/s. Huawei Technologies India Vs. The Assistant Commissioner Private Ltd., SYNO 37, 46, 45/3, 45/4, of Income Tax, ETC, KNO 1540, Divyashree Park, Near Special Range 3, EPIP Industrial Area, Bangalore. Kundalahalli Village, Bangalore – 560 037. PAN: AAACH 8599L APPELLANT RESPONDENT & IT(TP)A No.370/Bang/2019 Assessment year : 2014-15 The Joint Commissioner Vs. M/s. Huawei Technologies of Income Tax, India Private Lt…

Assistant Commissioner of Income Tax Circle-3(1)(2), Bangalore vs. M/S Gxs India Technology Pvt Ltd, Bangalore

In the result, the appeal by the revenue is dismissed, while the appeal by the assessee is partly allowed

ITA 2142/BANG/2017[2010-11]Status: DisposedITAT Bangalore04 Jan 2021AY 2010-11

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariassessment Year : 2007-08

For Appellant: Shri K.R. Vasudevan, AdvocateFor Respondent: Shri Priyadarshi Mishra, JCIT(DR)(ITAT), Bangalore
Section 92

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER Assessment year : 2007-08 M/s GXS India Technology Centre Pvt. Ltd., Vs. The Income Tax Officer, No.436, Infinity, Ground 1st , 3rd & 4th Floors, Ward 11(2), Off. Koramangala, Indiranagar, Intermediate Bangalore. Ring Road, Challaghatta-Domlur, Bangalore-560 071. PAN: AABCG 7972P APPELLANT RESPONDENT IT(TP)A No.2142/Bang/2017 Assessment year : 2010-11 The Deputy Commissioner of Vs. M/s GXS India Technology Income Tax, Centre Pvt.Ltd. Circle-3(1)(2), Bangalore. PAN: A…

M/S Gxs India Technology Centre Pvt Ltd, Bangalore vs. Income Tax Officer Ward-11(2), Bangalore

In the result, the appeal by the revenue is dismissed, while the appeal by the assessee is partly allowed

ITA 2029/BANG/2017[2007-08]Status: DisposedITAT Bangalore04 Jan 2021AY 2007-08

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariassessment Year : 2007-08

For Appellant: Shri K.R. Vasudevan, AdvocateFor Respondent: Shri Priyadarshi Mishra, JCIT(DR)(ITAT), Bangalore
Section 92

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER Assessment year : 2007-08 M/s GXS India Technology Centre Pvt. Ltd., Vs. The Income Tax Officer, No.436, Infinity, Ground 1st , 3rd & 4th Floors, Ward 11(2), Off. Koramangala, Indiranagar, Intermediate Bangalore. Ring Road, Challaghatta-Domlur, Bangalore-560 071. PAN: AABCG 7972P APPELLANT RESPONDENT IT(TP)A No.2142/Bang/2017 Assessment year : 2010-11 The Deputy Commissioner of Vs. M/s GXS India Technology Income Tax, Centre Pvt.Ltd. Circle-3(1)(2), Bangalore. PAN: A…

M/S Maxim India Intergrated Circuit Design Pvt Ltd, Bangalore vs. The Deputy Commissioner of Income Tax Circle-4(1)(2), Bangalore

In the result, the appeal of the assessee is partly allowed

ITA 1573/BANG/2017[2013-14]Status: DisposedITAT Bangalore02 Nov 2020AY 2013-14

Bench: Shri B. R. Baskaran & Smt. Beena Pillai

For Appellant: Shri Padamchand Khincha, A.RFor Respondent: Shri Gollapinni Mallikarjuna, D.R
Section 143(3)Section 234CSection 40

…IT(TP)A No.1573/Bang/2017 M/s. Maxim India Integrated Circuit Design Pvt. Ltd., Bengaluru IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI B. R. BASKARAN, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER IT(TP)A No.1573/Bang/2017 Assessment Year: 2013-14 M/s. Maxim India Integrated Circuit Design Pvt. Ltd. Deputy 4th Floor Tower B, Commercio @ Mantri, Commissioner of Survey No.51/2, 51/3, 51/4, Income-tax Devarabesanahalli Vs. Circle-4(1)(2) Kariyammana Agrahara VarthurHobli Bengaluru Bengaluru-560 103 PAN NO :AACCM9437E APPELLANT RESPONDENT Appellant by : Shri Padamchand Khin…

Microsoft Corporation (India) Private Limitedoliver Wyman Limited -India Branch Office, Gurgaon vs. Deputy Commissioner of Income-Tax, New Delhi

In the result, the appeal of the Department stands dismissed

ITA 1889/DEL/2015[2010-11]Status: DisposedITAT Delhi12 Oct 2020AY 2010-11
Section 143(3)Section 80GSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘I-1’, NEW DELHI (Through Video Conferencing) BEFORE, SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER M/s Microsoft Dy.CIT, Corporation (India) Pvt. Circle-16(2), Ltd., DLF Epitome, Vs. New Delhi Building No.5, DLF Cyber City, Phase-3, Gurgaon, Haryana-122 002. PAN:AAACM 5586C (Appellant) (Respondent) DCIT, M/s. Microsoft Circle-16(2), Corporation (India) Pvt. New Delhi. Vs. Ltd., DLF Epitome, F-40, NDSE, Part-1, New Delhi-110049. PAN:AAACM 5586C (Appellant) (Respondent) 2 ITA Nos.1889 & 1760/Del/2015 & C.O No.308/De…

DCIT, New Delhi vs. M/S. Microsoft Corporation India Pvt. Ltd., New Delhi

In the result, the appeal of the Department stands dismissed

ITA 1760/DEL/2015[2010-11]Status: DisposedITAT Delhi12 Oct 2020AY 2010-11
Section 143(3)Section 80GSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘I-1’, NEW DELHI (Through Video Conferencing) BEFORE, SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER M/s Microsoft Dy.CIT, Corporation (India) Pvt. Circle-16(2), Ltd., DLF Epitome, Vs. New Delhi Building No.5, DLF Cyber City, Phase-3, Gurgaon, Haryana-122 002. PAN:AAACM 5586C (Appellant) (Respondent) DCIT, M/s. Microsoft Circle-16(2), Corporation (India) Pvt. New Delhi. Vs. Ltd., DLF Epitome, F-40, NDSE, Part-1, New Delhi-110049. PAN:AAACM 5586C (Appellant) (Respondent) 2 ITA Nos.1889 & 1760/Del/2015 & C.O No.308/De…

Nagravision India Private Limited, Bangalore vs. Assistant Commissioner of Income Tax Circle-5(1)(1), Bangalore

In the result, the appeal of the assessee is partly allowed

ITA 1536/BANG/2017[2013-14]Status: DisposedITAT Bangalore10 Jul 2020AY 2013-14

Bench: Shri N.V. Vasudevan & Shri B R Baskaran

For Appellant: Shri Pradhan Dass, CAFor Respondent: Ms. Neera Malhotra, CIT(DR-I)(ITAT), Bengaluru
Section 143(3)Section 144C(13)Section 36(1)(va)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B R BASKARAN, ACCOUNTANT MEMBER IT(TP)A No.1536/Bang/2017 Assessment year: 2013-14 Nagravision India Pvt. Ltd., Vs. The Assistant Commissioner No.301 & 302, 3rd Floor, of Income Tax, Campus C, RMZ Centennial, EPIP, Circle 5(1)(1), ITPL Road, Mahadevapura Post, Bangalore. Bengaluru – 560 0048. PAN: AABCE 9614Q APPELLANT RESPONDENT Appellant by : Shri Pradhan Dass, CA Respondent by : Ms. Neera Malhotra, CIT(DR-I)(ITAT), Bengaluru. Date of hearing : 02.07.2020 Date of Pronouncement : 03.07.2020 O R D E…

M/S. Goldman Sachs Services Private Limited, Bangalore vs. Joint Commissioner of Income Tax, Special Range-3, Bangalore

In the result, the assessee's appeal is partly allowed for statistical purposes

ITA 2355/BANG/2019[2015-16]Status: DisposedITAT Bangalore15 Jun 2020AY 2015-16

Bench: Shri A.K. Garodia & Shri Pavan Kumar Gadaleit(Tp)A No.2355/Bang/2019 (Assessment Year: 2015-16) M/S. Goldman Sachs Services Pvt. Ltd., Wing A, B & C, Helios Business Park, 150, Orr, Kadubeesanahalli, Bangalore-560103 ….Appellant Pan Aaccg 2435N Vs. Joint Commissioner Of Income Tax, Special Range 3, Bangalore. ……Respondent.

For Appellant: Shri Sharath Rao, C.AFor Respondent: Ms. Neera Malhotra, CIT (D.R)
Section 143(3)Section 144CSection 144C(5)Section 92CSection 92C(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “ A ” BENCH: BANGALORE BEFORE SHRI A.K. GARODIA, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER IT(TP)A No.2355/Bang/2019 (Assessment Year: 2015-16) M/s. Goldman Sachs Services Pvt. Ltd., Wing A, B & C, Helios Business Park, 150, ORR, Kadubeesanahalli, Bangalore-560103 ….Appellant PAN AACCG 2435N Vs. Joint Commissioner of Income Tax, Special Range 3, Bangalore. ……Respondent. Assessee By: Shri Sharath Rao, C.A. Revenue By: Ms. Neera Malhotra, CIT (D.R) Date of Hearing : 12.03.2020 Date of Pronouncement : 15.06.2020 O R D E R PER SHRI PAVAN K…

M/S. Yahoo Software Development India Private Limited, Bengaluru vs. The Joint Commissioner of Income Tax, Special Range- 7, Bangalore

In the result, the appeal by the assessee is partly allowed

ITA 2365/BANG/2019[2015-16]Status: DisposedITAT Bangalore28 Feb 2020AY 2015-16

Bench: Shri N.V. Vasudevan & Shri Chandra Poojari

For Appellant: Shri, Sriram Seshadri, CAFor Respondent: Shri, CIT(DR)(ITAT), Bengaluru
Section 143(3)Section 92Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER IT(TP)A No.2657 /Bang/2018 & IT(TP)A No.2365/Bang/2019 Assessment years : 2014-15 & 2015-16 M/s Yahoo Software Vs. The Joint Commissioner Development India Pvt. Ltd. of Income Tax, Torrey Pines, Embassy Golf Special Range - 7, Links Business Park, Off Bengaluru. Indira Nagar - Koramangala Intermediate Ring Road, The Deputy Commissioner Bengaluru – 560071. of Income Tax, PAN: AAACY 1876D Circle 7(1)(2), Bengaluru. APPELLANT RESPONDENT Appellant by : Shri, Sriram Sesha…

M/S Yahoo Software Development India Private Limited, Bangalore vs. Deputy Commissioner of Income Tax Circle-7(1)(2), Bangalore

In the result, the appeal by the assessee is partly allowed

ITA 2657/BANG/2018[2014-15]Status: DisposedITAT Bangalore28 Feb 2020AY 2014-15

Bench: Shri N.V. Vasudevan & Shri Chandra Poojari

For Appellant: Shri, Sriram Seshadri, CAFor Respondent: Shri, CIT(DR)(ITAT), Bengaluru
Section 143(3)Section 92Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER IT(TP)A No.2657 /Bang/2018 & IT(TP)A No.2365/Bang/2019 Assessment years : 2014-15 & 2015-16 M/s Yahoo Software Vs. The Joint Commissioner Development India Pvt. Ltd. of Income Tax, Torrey Pines, Embassy Golf Special Range - 7, Links Business Park, Off Bengaluru. Indira Nagar - Koramangala Intermediate Ring Road, The Deputy Commissioner Bengaluru – 560071. of Income Tax, PAN: AAACY 1876D Circle 7(1)(2), Bengaluru. APPELLANT RESPONDENT Appellant by : Shri, Sriram Sesha…