Mercer Consulting India (P.) Ltd. v. DCIT

72 Taxmann.com 323Reported decision2016#25558 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 331,145 Indian tax judgments — from 2023 to 2025.

Sections most often in play

Section 115JBSection 143(3)Section 144BSection 144C(13)Section 153(1)Section 153(4)Section 253(1)(d)Section 92(3)

Judgments citing Mercer Consulting India (P.) Ltd. v. DCIT

Nga Hr (India) Private Limited, Mumbai vs. Assessment Unit (Jao - DCIT, Circle 7(1)(1), Mumbai)

In the result the appeal filed by the assessee stands partly allowed and the stay petition filed by the assessee stands dismissed infructuous

ITA 5777/MUM/2024[2021-22]Status: DisposedITAT Mumbai31 Jan 2025AY 2021-22

Bench: Smt. Beena Pillai () & Shri Omkareshwar Chidara ()

Section 143(3)Section 144C(13)Section 153(1)Section 153(4)Section 253(1)(d)Section 92(3)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SMT. BEENA PILLAI (JUDICIAL MEMBER) AND SHRI OMKARESHWAR CHIDARA (ACCOUNTANT MEMBER) I.T.A. No.5777/Mum/2024 AND S.A. No.122/Mum/2024 Arising out of I.T.A. No.5777/Mum/2024 Assessment Year: 2021-22 NGA HR (India) Private Vs. Assessment Unit, Limited Income Tax 10th Floor, Vishwaroop IT Department(Jurisdi Park, Plot No. 34, 35 & ctional Assessing 38, Sector 30A off Vashi Officer Deputy International Info Tech Commissioner of Park, Income Tax, Circle Navi Mumbai- 400705 7(1)(1)) PAN:AACCN5957G Deputy Commissioner of Income Tax, Circle 7(1)(1) Mumbai-…

Deputy Commissioner of Income Tax, Central Circle-1(2), Bangalore vs. Onmobile Global Limited, Bengaluru

In the result, the appeals filed by the assessee as well as revenue stands partly allowed for statistical purposes

ITA 254/BANG/2023[2012-13]Status: DisposedITAT Bangalore22 Dec 2023AY 2012-13

Bench: Shri Chandra Poojari & Smt. Beena Pillaiit(Tp)A No. 245/Bang/2023 Assessment Year : 2012-13 M/S. Onmobile Global Ltd., Tower #1, 94/1C & 94/2, The Deputy Veerasandra Village, Commissioner Attibele Hobli, Of Income Tax, Anekal Taluk, Circle – 5(1)(2), Electronic City Phase – 1, Vs. Bangalore. Bangalore – 560 100. Pan: Aaaco3900E Appellant Respondent & Assessment Year : 2012-13 M/S. Onmobile Global Ltd., Tower #1, 94/1C & The Deputy 94/2, Commissioner Of Veerasandra Village, Income Tax, Attibele Hobli, Central Circle – 1(2), Anekal Taluk, Bangalore. Vs. Electronic City Phase – 1, Bangalore – 560 100. Pan: Aaaco3900E Appellant Respondent : Shri T. Suryanarayana, Assessee By Senior Advocate Revenue By : Shri D.K. Mishra, Cit-Dr

For Respondent: Shri T. Suryanarayana
Section 271(1)(c)Section 92(3)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER IT(TP)A No. 245/Bang/2023 Assessment Year : 2012-13 M/s. OnMobile Global Ltd., Tower #1, 94/1C and 94/2, The Deputy Veerasandra Village, Commissioner Attibele Hobli, of Income Tax, Anekal Taluk, Circle – 5(1)(2), Electronic city Phase – 1, Vs. Bangalore. Bangalore – 560 100. PAN: AAACO3900E APPELLANT RESPONDENT & Assessment Year : 2012-13 M/s. OnMobile Global Ltd., Tower #1, 94/1C and The Deputy 94/2, Commissioner of Veerasandra Village, Income Tax, Attibele Hobli, Centr…

Onmobile Global Limited, Bengaluru vs. Deputy Commissioner of Income Tax, Circle-5(1)(2), Bangalore

In the result, the appeals filed by the assessee as well as revenue stands partly allowed for statistical purposes

ITA 245/BANG/2023[2013-13]Status: DisposedITAT Bangalore22 Dec 2023AY 2013-13

Bench: Shri Chandra Poojari & Smt. Beena Pillaiit(Tp)A No. 245/Bang/2023 Assessment Year : 2012-13 M/S. Onmobile Global Ltd., Tower #1, 94/1C & 94/2, The Deputy Veerasandra Village, Commissioner Attibele Hobli, Of Income Tax, Anekal Taluk, Circle – 5(1)(2), Electronic City Phase – 1, Vs. Bangalore. Bangalore – 560 100. Pan: Aaaco3900E Appellant Respondent & Assessment Year : 2012-13 M/S. Onmobile Global Ltd., Tower #1, 94/1C & The Deputy 94/2, Commissioner Of Veerasandra Village, Income Tax, Attibele Hobli, Central Circle – 1(2), Anekal Taluk, Bangalore. Vs. Electronic City Phase – 1, Bangalore – 560 100. Pan: Aaaco3900E Appellant Respondent : Shri T. Suryanarayana, Assessee By Senior Advocate Revenue By : Shri D.K. Mishra, Cit-Dr

For Respondent: Shri T. Suryanarayana
Section 271(1)(c)Section 92(3)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER IT(TP)A No. 245/Bang/2023 Assessment Year : 2012-13 M/s. OnMobile Global Ltd., Tower #1, 94/1C and 94/2, The Deputy Veerasandra Village, Commissioner Attibele Hobli, of Income Tax, Anekal Taluk, Circle – 5(1)(2), Electronic city Phase – 1, Vs. Bangalore. Bangalore – 560 100. PAN: AAACO3900E APPELLANT RESPONDENT & Assessment Year : 2012-13 M/s. OnMobile Global Ltd., Tower #1, 94/1C and The Deputy 94/2, Commissioner of Veerasandra Village, Income Tax, Attibele Hobli, Centr…