Microsoft Regional Sales Pte. Ltd. v. ACIT

145 Taxmann.com 29High Court2022#22586 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2023 to 2023.

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Issues it is cited on

royalty incomesection 9(1)(vi)section 40(a)(i)section 195section 9(1)section 40(a)non-residentfinal assessment ordersection 19double taxationsection 40transfer

Judgments citing Microsoft Regional Sales Pte. Ltd. v. ACIT

Amazon Web Services, Inc., Usa vs. ACIT Circle International Tax 1(1)(1), New Delhi

Accordingly, ground No. 3 along with its sub-grounds 3.1 to 3.4, ground No. 4 and ground No. 5 along with its sub-ground 5.1 r.w ground No. 2 are allowed

ITA 523/DEL/2023[2016-17]Status: FixedITAT Delhi01 Aug 2023AY 2016-17

Bench: Shri G.S. Pannu, Hon’Ble & Ms. Astha Chandra

For Appellant: Shri Porus Kaka, Sr. AdvocateFor Respondent: Shri Vizay B. Vasanta, CIT-DR
Section 144CSection 147Section 151Section 201Section 9(1)(vi)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos. 522 & 523/Del/2023 Asstt. Years: 2014-15 & 2016-17 Amazon Web Services, Inc. Vs. ACIT 251, Little Falls Drive, Circle-1(1)(1) Wilmington Delaware, USA, New Delhi. USA 19808 PAN AATCA699SL (Appellant) (Respondent) Assessee by: Shri Porus Kaka, Sr. Advocate Shri Manish Kanth, Advocate Ms. Deepashree Rao, Advocate and Shri Hardeep Singh Chawla, Advocate Department by: Shri Vizay B. Vasanta, CIT-DR Date of Hearing: 03.05.2023 Date of 01.08.2023 pronouncement: O R D E…

Amazon Web Services, Inc., Usa vs. ACIT, Circle-1(1)(1), New Delhi

Accordingly, ground No. 3 along with its sub-grounds 3.1 to 3.4, ground No. 4 and ground No. 5 along with its sub-ground 5.1 r.w ground No. 2 are allowed

ITA 522/DEL/2023[2014-15]Status: FixedITAT Delhi01 Aug 2023AY 2014-15

Bench: Shri G.S. Pannu, Hon’Ble & Ms. Astha Chandra

For Appellant: Shri Porus Kaka, Sr. AdvocateFor Respondent: Shri Vizay B. Vasanta, CIT-DR
Section 144CSection 147Section 151Section 201Section 9(1)(vi)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos. 522 & 523/Del/2023 Asstt. Years: 2014-15 & 2016-17 Amazon Web Services, Inc. Vs. ACIT 251, Little Falls Drive, Circle-1(1)(1) Wilmington Delaware, USA, New Delhi. USA 19808 PAN AATCA699SL (Appellant) (Respondent) Assessee by: Shri Porus Kaka, Sr. Advocate Shri Manish Kanth, Advocate Ms. Deepashree Rao, Advocate and Shri Hardeep Singh Chawla, Advocate Department by: Shri Vizay B. Vasanta, CIT-DR Date of Hearing: 03.05.2023 Date of 01.08.2023 pronouncement: O R D E…

Quasar Media Private Limited, New Delhi vs. ACIT Circle-20(2), New Delhi

Appeal are allowed and the remaining grounds being consequential in nature follow the event

ITA 7088/DEL/2019[2015-16]Status: DisposedITAT Delhi10 Mar 2023AY 2015-16

Bench: Sh. Kul Bharatdr. B. R. R. Kumar

For Appellant: Sh. Anil Bhalla, CAFor Respondent: Sh. Sanjay Kumar, Sr. DR
Section 195Section 40Section 5Section 9(1)Section 9(1)(b)Section 9(1)(i)Section 9(1)(vi)

…THE INCOME TAX APPELLATE TRIBUNAL DELHIBENCH ‘D’, NEW DELHI Before Sh. Kul Bharat, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 7088/Del/2019: Asstt. Year: 2015-16 Quasar Media Pvt. Ltd, Vs. ACIT, B-17, Maharani Bagh, New Circle-20(2), Delhi110065 New Delhi (APPELLANT) (RESPONDENT) PAN No. AAACQ1247Q Assessee by : Sh. Anil Bhalla, CA Revenue by : Sh. Sanjay Kumar, Sr. DR Date of Hearing: 07.03.2023 Date of Pronouncement: 10.03.2023 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeal has been filed by the assessee against the order of the ld CIT(A)-44, New Delhi dated 22.07.2019…

Microsoft Regional Sales Pte. Ltd. v. ACIT (145 Taxmann.com 29) — Cited in 3 Judgments | BharatTax