Ivy Computech (P) Ltd. v. ACIT

43 Taxmann.com 183Reported decision2014#17914 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2015 to 2017.

Judgments citing Ivy Computech (P) Ltd. v. ACIT

DCIT vs. M/S Electronics for Imaging India Pvt. Ltd

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

ITA 462/BANG/2013[2005-06]Status: DisposedITAT Bangalore10 Mar 2017AY 2005-06

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Rao

For Appellant: Shri Padamachand Khincha, CAFor Respondent: Smt. Swapna Das, JCIT

Section 10ASection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, BENGALURU BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER and SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER IT(TP)A No.462/Bang/2013 (Assessment year: 2005-06) Deputy Commissioner of Income-tax, Circle 11(3), Bengaluru. … Appellant Vs M/s.Electronics for Imaging India Pvt. Ltd. Kalyani Platina, 4th floor, Block-I, 24, EPIP Zone, Phase-II, Whitefield, Bengaluru-560066 … Respondent PAN:AAACG 6053E AND CO No.149/Bang/2015 (In IT(TP)A No.462/Bang/2015) (Assessment year: 2005-10) (By the assessee) Revenue by : Smt. Swapna Das, JCIT. Assessee by : Shri Padamachand Khincha, CA. D…

DCIT vs. M/S Cypress Semiconductor Technology India Pvt. Ltd., Bangalore

In the result, the appeal of the revenue as well as CO by the assessee are partly allowed for statistical purposes

ITA 614/BANG/2013[2005-06]Status: DisposedITAT Bangalore04 Nov 2016AY 2005-06

Bench: Shri Sunil Kumar Yadav & Shri S. Jayaraman

For Appellant: Shri T. Suryanarayana, AdvocateFor Respondent: Shri G.R. Reddy, CIT-I(DR)

Section 10ASection 260A

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI SUNIL KUMAR YADAV, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER IT(TP)A No. 614/Bang/2013 Assessment year : 2005-06 The Deputy Commissioner of Vs. M/s. Cypress Semiconductors Income Tax, Technology India Pvt. Ltd., Circle 11(2), 65/2, Laurel C Block, Bangalore. Bagmane Tech Park, C.V. Raman Nagar, Bangalore – 560 093. PAN: AABCC 2470Q APPELLANT RESPONDENT CO No.166/Bang/2015 [in IT(TP)A No. 614/Bang/2013 Assessment year : 2005-06 M/s. Cypress Semiconductors Vs. The Deputy Commissioner of Technology India Pvt. Ltd., Income Tax…

DCIT vs. M/S Aci Worldwide Solutions Pvt. Ltd

In the result, the Revenue’s appeal and the cross objection

ITA 477/BANG/2013[2005-06]Status: DisposedITAT Bangalore31 Oct 2016AY 2005-06

Bench: Smt. Asha Vijayaraghavan & Shri. S. Jayaraman

For Appellant: Shri. Padam Chand Khincha, CAFor Respondent: Shri. H. Ananda, JCIT

Section 92C

…IT(TP)A.477/Bang/2013 & CO.153/Bang/2015 Page - 1 IN THE INCOME TAX APPELLATE TRIBUNAL BENGALURU BENCH 'A', BENGALURU BEFORE SMT. ASHA VIJAYARAGHAVAN, JUDICIAL MEMBER AND SHRI. S. JAYARAMAN, ACCOUNTANT MEMBER I.T(TP).A No.477/Bang/2013 (Assessment Years : 2005-06) Deputy Commissioner of Income Tax, Circle -11(1), Bengaluru ..Assessee v. M/s. ACI Worldwide Solutions P. Ltd, Salarpuria Cambridge Mall, No.9, Ulsoor, Bengaluru 560 008 ..Respondent PAN : AAACV7566R Cross objection No.153/Bang/2015 (In I.T(TP).A No.477/Bang/2013) (Assessment Years : 2005-06) (By the Assessee) Assessee by : Shri. Padam Chand Kh…

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.…

DCIT, Bangalore vs. M/S Kodiak Networks India Pvt. Ltd., Bangalore

In the result, the appeal by the Revenue and cross-objection by the Assessee are partly allowed

ITA 532/BANG/2013[2005-06]Status: DisposedITAT Bangalore30 Jul 2015AY 2005-06

Bench: Shri N.V. Vasudevan & Shri Abraham P. George

For Appellant: Shri Padamchand Khincha, C.AFor Respondent: Shri Dr. Shankar Prasad, K., JCIT(DR)

Section 92Section 92CSection 92E

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, JUDICIAL MEMBER AND SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER IT(TP) A No.532/Bang/2013 Assessment year : 2005-06 Deputy Commissioner Vs. M/s. Kodiak Networks India Pvt.Ltd., 401, 4th Floor, Prestige Sigma, of Income-tax, Circle 11(5), 3, Vittal Mallya Road, Bangalore 560 001. Bangalore -560 001. PAN: AACCK 0978 J APPELLANT RESPONDENT C.O.No.119/Bang/2015 [in IT (TP) A No.532/Bang/2013] Assessment year : 2005-06 M/s. Kodiak Networks India Vs. Deputy Commissioner of Bangalore -560 001. Income-tax Circle 11(5), 14/3, PAN: AA…