Marriott International Inc. v. Deputy Director of Income-tax (International Taxation)

69 Taxmann.com 347Income Tax Appellate Tribunal2016#25639 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2024.

Sections most often in play

Section 1961 Section 143(3) of the Income Tax Act Section 144C(3) of the Income Tax Act Section 1962 Section 199(1) of the Income Tax Act Section 9(1)(vi) of the Income Tax Act

Judgments citing Marriott International Inc. v. Deputy Director of Income-tax (International Taxation)

SIX CONTINENTS HOTELS INC.,USA vs. ACIT CIRCLE- 3 (1)(2) - INTERNATIONAL TAXATION, NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 923/DEL/2020[2016-17]Status: DisposedITAT Delhi10 Apr 2024AY 2016-17

Bench: Shri G.S. Pannu, Hon’Ble & Ms. Astha Chandraasstt. Year: 2016-17 Six Continents Hotels Inc. Vs. Acit Dlf Bldg No. 10, 8Th Floor, Circle-3(1)(2), Tower B, Dlf Cyber City, Ph-Ii, International Gurgaon-122002 Taxation, State Haryana New Delhi. Pan Aahcs7853B (Appellant) (Respondent)

For Appellant: Shri S.K. AggarwalFor Respondent: Shri Vizay B. Vasanta, CIT-DR

Section 9(1)(vi)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER Asstt. Year: 2016-17 Six Continents Hotels Inc. Vs. ACIT DLF Bldg No. 10, 8th Floor, Circle-3(1)(2), Tower B, DLF Cyber City, Ph-II, International Gurgaon-122002 Taxation, State Haryana New Delhi. PAN AAHCS7853B (Appellant) (Respondent) Assessee by: Shri S.K. Aggarwal, Shri Piyush Gupta & Shri Himanshu Aggarwal, CA Department by: Shri Vizay B. Vasanta, CIT-DR Date of Hearing: 07.03.2024 Date of 10.04.2024 pronouncement: O R D E R PER ASTHA CHANDRA, JM The appeal file…

RENAISSANCE SERVICES BV,MUMBAI vs. DDIT (IT) 2(1), MUMBAI

In the result, appeal of the assessee for A

ITA 5677/MUM/2016[2010-11]Status: DisposedITAT Mumbai24 Feb 2022AY 2010-11

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘I‘ BENCH MUMBAI BEFORE: SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI M.BALAGANESH, ACCOUNTANT MEMBER & M/s. Renaissance Services Vs. Deputy Director of Income Tax BV (International Taxation)-2(1) / C/o. BMR & Associates LLP Deputy Director of Income Tax BMR House (International Taxation)- 36B, Dr. R.K Shirodkar Marg 4(1)(1) Parel, Mumbai – 400 012 Room No.1712, 17th Floor, Air India Building Nariman Point Mumbai – 400 021 PAN/GIR No.AAECR4995E (Appellant) .. (Respondent) Assessee by Shri Paras Savla & Shri Pratik Poddar Revenue by Shri Milind S. Chavan Date of Hearing 13/0…

RENAISSANCE SERVICES BV,MUMBAI vs. DDIT (IT) 2(1), MUMBAI

In the result, both the appeal filed by assessee is allowed

ITA 5678/MUM/2016[2011-12]Status: DisposedITAT Mumbai09 Aug 2019AY 2011-12

Bench: Shri G.S. Pannu, Vice- & Shri Pawan Singh

For Appellant: Shri Paras Savla with Shri Pratik Poddar (AR)For Respondent: Shri Nishant Samaiya

Section 254(1)

…IN THE INCOME-TAX APPELLATE TRIBUNAL “I” BENCH MUMBAI BEFORE SHRI G.S. PANNU, VICE-PRESIDENT AND SHRI PAWAN SINGH, JUDICIAL MEMBER ITA No. 764/Mum/2017 (Assessment Year 2012-13) Renaissance Services BV, DDIT (International C/o MMR & Associates LLP, Taxation) -4(1) Vs. BMR House, 36B, Dr. R.K. Room No. 1712, 7th Floor, Air India Building, Shirodkar Marg, Parel, Mumbai-400012 Nariman Point, PAN: AAECR4995E Mumbai-400021 Appellant Respondent Appellant by : Shri Paras Savla with Shri Pratik Poddar (AR) Respondent by : Shri Nishant Samaiya (Sr. DR) Date of Hearing : 15.05.2019 Date of Pronouncement : 09.08.2019 O…