M/s. Suzlon Engineering Ltd. v. ACIT

188 TTJ 278Income Tax Appellate Tribunal2017#17075 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2019 to 2020.

Judgments citing M/s. Suzlon Engineering Ltd. v. ACIT

Majesco Software and Solutions India Pvt Ltd., Mumbai vs. Asst CIT 15 (2)(2), Mumbai

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

ITA 7070/MUM/2019[2015-16]Status: DisposedITAT Mumbai12 Nov 2020AY 2015-16

Bench: Shri Vikas Awasthy & Shri N.K.Pradhanआअसं. 7070/मुं/2019 ("न.व. 2015-16) Majesco Software & Solutions India Pvt. Ltd., P-136 Mndc Millenium Business Park, Mahape, Navi Mumbai 400 710 Pan: Aajcm5178K ...... अपीलाथ" /Appellant

For Appellant: Dr. Sunil M. LalaFor Respondent: Shri A.Mohan
Section 143(3)Section 92C

…he parent company without any change in terms and conditions with AEs or its customers. This fact has not been disputed by the Revenue. We find that the Tribunal placed reliance on the decision in the case of M/s. Suzlon Engineering Ltd. vs. ACIT, reported as 188 TTJ 278 (Ahd –Trib) and held that such guarantee agreement does not fall within the ambit of international transaction. For the sake of brevity the relevant extract of the said order being longish, is not reproduced. The ld.Departmental Representative has failed to controvert the finding of Tribunal in the case of Mastek Ltd. (supra). Respectfully follow…

The Jt. CIT, Range-4, Ahmedabad vs. M/S. Mastek Ltd., Ahmedabad

ITA 514/AHD/2016[2010-11]Status: DisposedITAT Ahmedabad03 Sept 2019AY 2010-11

Bench: Shri Pramod Kumar & Ms Madhumita Roysl. Ita No(S) Appeal(S) By Asset. Nos Year(S) Appellant Vs. Respondent Appellant Respondent 1. 1188/Ahd/2015 2009-10 M/S Mastek Ltd., D.C.I.T., (Osd)-1,Circle-4, 804/805Ahmedabad House, Opp. C.N. Vidyalaya, Nr. Ambawadi Circle, Ambawadi, Ahmedabad -380 006 Pan:Aaacm9908Q 2. 1852/Ahd/2015 2009-10 A.C.I.T., M/S. Mastek Ltd. Circle-2(1)(2), Ahmedabad. Ahmedabad 3. It(Tp) 172/Ahd/2016 2010-11 M/S. Mastek Ltd. J.C.I.T., Ahmedabad Range-4, Ahmedabad 4. It(Tp) 514/Ahd/2016 2010-11 A.C.I.T., M/S. Mastek Ltd. Circle-2(1)(2), Ahmedabad Ahmedabad Assessee By : Shri S. N. Soparkar & Parin Shah, A.Rs. Revenue By : Shri Krishna Murari, Cit- D.R.

For Appellant: Shri S. N. Soparkar & Parin Shah, A.RsFor Respondent: Shri Krishna Murari, CIT- D.R
Section 143Section 143(1)Section 143(3)Section 14A

…sis, is accordingly upheld to that extent. The ground of appeal is partly allowed.” 12. Both the parties vehemently reiterate their respective facts during the course of hearing. We find that recent Co-ordinate Bench in M/s Suzlon Energy Ltd.-vs-ACIT (2017) 188 TTJ 278 (Ahd. Trib.) holds that such a guarantee does not amount to an international transaction under section 92B of the Act as under :- “22. We have heard the rival contentions, perused the material on record and duly considered facts of the case in the light of the applicable legal position. 23. As learned counsel for the assessee rightly points out…

Mastek Limited, Ahmedabad vs. The Jt.CIT, Rang4, Ahmedabad

ITA 172/AHD/2016[2010-11]Status: DisposedITAT Ahmedabad03 Sept 2019AY 2010-11

Bench: Shri Pramod Kumar & Ms Madhumita Roysl. Ita No(S) Appeal(S) By Asset. Nos Year(S) Appellant Vs. Respondent Appellant Respondent 1. 1188/Ahd/2015 2009-10 M/S Mastek Ltd., D.C.I.T., (Osd)-1,Circle-4, 804/805Ahmedabad House, Opp. C.N. Vidyalaya, Nr. Ambawadi Circle, Ambawadi, Ahmedabad -380 006 Pan:Aaacm9908Q 2. 1852/Ahd/2015 2009-10 A.C.I.T., M/S. Mastek Ltd. Circle-2(1)(2), Ahmedabad. Ahmedabad 3. It(Tp) 172/Ahd/2016 2010-11 M/S. Mastek Ltd. J.C.I.T., Ahmedabad Range-4, Ahmedabad 4. It(Tp) 514/Ahd/2016 2010-11 A.C.I.T., M/S. Mastek Ltd. Circle-2(1)(2), Ahmedabad Ahmedabad Assessee By : Shri S. N. Soparkar & Parin Shah, A.Rs. Revenue By : Shri Krishna Murari, Cit- D.R.

For Appellant: Shri S. N. Soparkar & Parin Shah, A.RsFor Respondent: Shri Krishna Murari, CIT- D.R
Section 143Section 143(1)Section 143(3)Section 14A

…sis, is accordingly upheld to that extent. The ground of appeal is partly allowed.” 12. Both the parties vehemently reiterate their respective facts during the course of hearing. We find that recent Co-ordinate Bench in M/s Suzlon Energy Ltd.-vs-ACIT (2017) 188 TTJ 278 (Ahd. Trib.) holds that such a guarantee does not amount to an international transaction under section 92B of the Act as under :- “22. We have heard the rival contentions, perused the material on record and duly considered facts of the case in the light of the applicable legal position. 23. As learned counsel for the assessee rightly points out…

Asstt. Commissioner of Income Tax, Circle-2(1)(2), Ahmedabad vs. M/S. Mastek Ltd., Ahmedabad

ITA 1852/AHD/2015[2009-10]Status: DisposedITAT Ahmedabad03 Sept 2019AY 2009-10

Bench: Shri Pramod Kumar & Ms Madhumita Roysl. Ita No(S) Appeal(S) By Asset. Nos Year(S) Appellant Vs. Respondent Appellant Respondent 1. 1188/Ahd/2015 2009-10 M/S Mastek Ltd., D.C.I.T., (Osd)-1,Circle-4, 804/805Ahmedabad House, Opp. C.N. Vidyalaya, Nr. Ambawadi Circle, Ambawadi, Ahmedabad -380 006 Pan:Aaacm9908Q 2. 1852/Ahd/2015 2009-10 A.C.I.T., M/S. Mastek Ltd. Circle-2(1)(2), Ahmedabad. Ahmedabad 3. It(Tp) 172/Ahd/2016 2010-11 M/S. Mastek Ltd. J.C.I.T., Ahmedabad Range-4, Ahmedabad 4. It(Tp) 514/Ahd/2016 2010-11 A.C.I.T., M/S. Mastek Ltd. Circle-2(1)(2), Ahmedabad Ahmedabad Assessee By : Shri S. N. Soparkar & Parin Shah, A.Rs. Revenue By : Shri Krishna Murari, Cit- D.R.

For Appellant: Shri S. N. Soparkar & Parin Shah, A.RsFor Respondent: Shri Krishna Murari, CIT- D.R
Section 143Section 143(1)Section 143(3)Section 14A

…sis, is accordingly upheld to that extent. The ground of appeal is partly allowed.” 12. Both the parties vehemently reiterate their respective facts during the course of hearing. We find that recent Co-ordinate Bench in M/s Suzlon Energy Ltd.-vs-ACIT (2017) 188 TTJ 278 (Ahd. Trib.) holds that such a guarantee does not amount to an international transaction under section 92B of the Act as under :- “22. We have heard the rival contentions, perused the material on record and duly considered facts of the case in the light of the applicable legal position. 23. As learned counsel for the assessee rightly points out…

Mastek Limited, Ahmedabad vs. The Dy.CIT, (OSD) - 1, Circle-4, Ahmedabad

ITA 1188/AHD/2015[2009-10]Status: DisposedITAT Ahmedabad03 Sept 2019AY 2009-10

Bench: Shri Pramod Kumar & Ms Madhumita Roysl. Ita No(S) Appeal(S) By Asset. Nos Year(S) Appellant Vs. Respondent Appellant Respondent 1. 1188/Ahd/2015 2009-10 M/S Mastek Ltd., D.C.I.T., (Osd)-1,Circle-4, 804/805Ahmedabad House, Opp. C.N. Vidyalaya, Nr. Ambawadi Circle, Ambawadi, Ahmedabad -380 006 Pan:Aaacm9908Q 2. 1852/Ahd/2015 2009-10 A.C.I.T., M/S. Mastek Ltd. Circle-2(1)(2), Ahmedabad. Ahmedabad 3. It(Tp) 172/Ahd/2016 2010-11 M/S. Mastek Ltd. J.C.I.T., Ahmedabad Range-4, Ahmedabad 4. It(Tp) 514/Ahd/2016 2010-11 A.C.I.T., M/S. Mastek Ltd. Circle-2(1)(2), Ahmedabad Ahmedabad Assessee By : Shri S. N. Soparkar & Parin Shah, A.Rs. Revenue By : Shri Krishna Murari, Cit- D.R.

For Appellant: Shri S. N. Soparkar & Parin Shah, A.RsFor Respondent: Shri Krishna Murari, CIT- D.R
Section 143Section 143(1)Section 143(3)Section 14A

…sis, is accordingly upheld to that extent. The ground of appeal is partly allowed.” 12. Both the parties vehemently reiterate their respective facts during the course of hearing. We find that recent Co-ordinate Bench in M/s Suzlon Energy Ltd.-vs-ACIT (2017) 188 TTJ 278 (Ahd. Trib.) holds that such a guarantee does not amount to an international transaction under section 92B of the Act as under :- “22. We have heard the rival contentions, perused the material on record and duly considered facts of the case in the light of the applicable legal position. 23. As learned counsel for the assessee rightly points out…

M/s. Suzlon Engineering Ltd. v. ACIT (188 TTJ 278) — Cited in 5 Judgments | BharatTax