ITO v. Prana Studios (P.) Ltd.

64 Taxmann.com 461Reported decision#21202 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2020 to 2023.

Judgments citing ITO v. Prana Studios (P.) Ltd.

Lionbridge Technologies P. Ltd, Navi Mumbai vs. Asst CIT 15(2)(1), Mumbai

Appeals of the assessee are allowed

ITA 7304/MUM/2017[2013-14]Status: DisposedITAT Mumbai20 Feb 2023AY 2013-14

Bench: Shri Prashant Maharishi, Am & Ms Kavitha Rajagopal, Jm

For Appellant: MukeshFor Respondent: Samruddhi Dhananjay Hande, SR AR

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND MS KAVITHA RAJAGOPAL, JM ITA No. 1291 & 7304/MUM/2017 (Assessment Year 2012-13, 2013-14) Lionbridge Technologies Private ACIT,15(2)(1) Limited, Room No. 357, 3 rd Floor, Aayakar 3 rd Floor, Reliable Tech Park Off Vs. Bhavan, M.K.Road, Mumbai- 400 Thane, Belapur RD, 020 Airoli- 400 708 (Appellant) (Respondent) PAN No. AABCT3380Q Assessee by : Mukesh Butani/ Karishma R. Phatarphekar/ Harsh Shah/ Pratik Poddar/ Paras Savla Revenue by : Samruddhi Dhananjay Hande, SR AR Date of hearing: 23.11.2022 Date of pronouncement :…

Lionbridge Technologies P.Ltd, Navi Mumbai vs. Asst CIT 15(2)(1), Mumbai

Appeals of the assessee are allowed

ITA 1291/MUM/2017[2012-13]Status: DisposedITAT Mumbai20 Feb 2023AY 2012-13

Bench: Shri Prashant Maharishi, Am & Ms Kavitha Rajagopal, Jm

For Appellant: MukeshFor Respondent: Samruddhi Dhananjay Hande, SR AR

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND MS KAVITHA RAJAGOPAL, JM ITA No. 1291 & 7304/MUM/2017 (Assessment Year 2012-13, 2013-14) Lionbridge Technologies Private ACIT,15(2)(1) Limited, Room No. 357, 3 rd Floor, Aayakar 3 rd Floor, Reliable Tech Park Off Vs. Bhavan, M.K.Road, Mumbai- 400 Thane, Belapur RD, 020 Airoli- 400 708 (Appellant) (Respondent) PAN No. AABCT3380Q Assessee by : Mukesh Butani/ Karishma R. Phatarphekar/ Harsh Shah/ Pratik Poddar/ Paras Savla Revenue by : Samruddhi Dhananjay Hande, SR AR Date of hearing: 23.11.2022 Date of pronouncement :…

DCIT 8(3), Mumbai vs. Smartstream Technolgies India P.Ltd, Mumbai

In the result, the appeal of assessee is partly allowed in the terms aforesaid

ITA 669/MUM/2014[2009-10]Status: DisposedITAT Mumbai31 Jan 2020AY 2009-10

Bench: Shri Vikas Awasthy & Shri N.K. Pradhan: A.Y : 2009-10

For Appellant: Shri Milin D. Thakore &For Respondent: Shri Uodal Raj Singh &
Section 143(3)Section 144C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI N.K. PRADHAN, ACCOUNTANT MEMBER : A.Y : 2009-10 DCIT-8(3), Vs. M/s. SmartStream Mumbai (Appellant) Technologies India Pvt. Ltd. B-13, 2nd floor, Plot No. B-13, New Link Road, Andheri (W), Mumbai 400 020. (Respondent) : A.Y : 2009-10 M/s. SmartStream Technologies Vs. DCIT-8(3), India Pvt. Ltd. Mumbai (Respondent) B-13, 2nd floor, Plot No. B-13, New Link Road, Andheri (W), Mumbai 400 020. (Appellant) CO NO. 40/MUM/2014 : A.Y : 2009-10 (in ITA NO. 669/MUM/2014) M/s. SmartStream Technologies Vs. DCIT-8…

Smart Stream Technologies India P.Ltd, Mumbai vs. DCIT Cir 8(3), Mumbai

In the result, the appeal of assessee is partly allowed in the terms aforesaid

ITA 1098/MUM/2014[2009-10]Status: DisposedITAT Mumbai31 Jan 2020AY 2009-10

Bench: Shri Vikas Awasthy & Shri N.K. Pradhan: A.Y : 2009-10

For Appellant: Shri Milin D. Thakore &For Respondent: Shri Uodal Raj Singh &
Section 143(3)Section 144C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI N.K. PRADHAN, ACCOUNTANT MEMBER : A.Y : 2009-10 DCIT-8(3), Vs. M/s. SmartStream Mumbai (Appellant) Technologies India Pvt. Ltd. B-13, 2nd floor, Plot No. B-13, New Link Road, Andheri (W), Mumbai 400 020. (Respondent) : A.Y : 2009-10 M/s. SmartStream Technologies Vs. DCIT-8(3), India Pvt. Ltd. Mumbai (Respondent) B-13, 2nd floor, Plot No. B-13, New Link Road, Andheri (W), Mumbai 400 020. (Appellant) CO NO. 40/MUM/2014 : A.Y : 2009-10 (in ITA NO. 669/MUM/2014) M/s. SmartStream Technologies Vs. DCIT-8…

ITO v. Prana Studios (P.) Ltd. (64 Taxmann.com 461) — Cited in 4 Judgments | BharatTax