Morningstar India Pvt. Ltd. v. DCIT, ITA

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judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2025.

Judgments citing Morningstar India Pvt. Ltd. v. DCIT, ITA

CVENT INDIA PVT. LTD.,,GURGAON vs. ACIT, NEW DELHI

In the result, the appeals of the assessee in both the A

ITA 187/DEL/2016[2011-12]Status: DisposedITAT Delhi26 Mar 2025AY 2011-12

Bench: Shri Mahavir Singh & Shri Naveen Chandra

For Appellant: Shri Himanshu Sinha, AdvFor Respondent: ShriDheeraj Kumar Jaiswal, Sr. DR

Section 92CSection 92D

…ITA No. 2374/DEL/2012 [A.Y. 2010-11] 1 IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘I’ BENCH, NEW DELHI BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT, AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER Cvent India Pvt Ltd Vs. TheI.T.O 19th Floor, Tower C & D Ward - 3(4) Building 14, DLF Cyber City New Delhi Gurgaon PAN – AACCC 7667 F Cvent India Pvt Ltd TheA.CI.T. 19thFloor, Tower C & D Circle -6(2) Building 14, DLF Cyber City New Delhi Gurgaon PAN – AACCC 7667 F TheDy.CI.T. Cvent India Pvt Ltd Circle -7(1) 19th Floor, Tower C & D New Delhi Building 14, DLF Cyber City Gurgaon PAN – AAACD 6817 F (App…

AGILYST CONSULTING PVT. LTD.(MERGED WITH ECLERX SERVICES LTD.),MUMBAI vs. DCIT ,CIR.2(1)(2), MUMBAI

In the result, appeal is partly allowed

ITA 3999/MUM/2017[2010-11]Status: DisposedITAT Mumbai14 Oct 2019AY 2010-11

Bench: Shri Saktijit Dey & Shri Manoj Kumar Aggarwal

For Appellant: Shri Arijit Chakravarty a/wFor Respondent: Shri Rignesh K. Das

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER IT(TP)A no.3999/Mum./2017 (Assessment Year : 2010–11) Agilyst Consulting Pvt. Ltd. (Merged with eClerx Services Ltd.) Sonawala Building, 29, Bank Street ……………. Appellant Fort, Mumbai 400 023 PAN – AAHCA0105A v/s Dy. Commissioner of Income Tax ……………. Respondent Circle–2(1)(2), Mumbai Assessee by : Shri Arijit Chakravarty a/w Shri Abhishek Tilak Revenue by : Shri Rignesh K. Das Date of Hearing – 17.07.2019 Date of Order – 14.10.2019 O R D E R PER SAKTIJIT DEY, J.M.…

M/S. KEYSTROKE PRO INDIA PVT. LTD.,NEW DELHI vs. ITO, NEW DELHI

Appeal are dismissed as not

ITA 1446/DEL/2016[2011-12]Status: DisposedITAT Delhi20 Jun 2019AY 2011-12

Bench: Shri N.S. Saini & Shri Sudhanshu Srivastavaassessment Year: 2011-12 Keystroke Pro India Pvt. Ltd., Income Tax Officer, F-3/4, 1St & 2Nd Floors, Ward 14(3), Okhla Industrial Area, Vs Room No. 305, Phase-I, New Delhi. C.R. Building, New Delhi. Appellant Respondent Assessee By : Shri Sandeep Sapra, Adv. Department By: Ms Saweta Nakra, Sr. Dr Date Of Hearing : 14.06.2019 Date Of Pronouncement : 20.06.2019

For Appellant: Shri Sandeep Sapra, AdvFor Respondent: Ms Saweta Nakra, Sr. DR

Section 10ASection 115JSection 92C

…ITA No. 1446/Del/2016 Assessment year 2011-12 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I-2’ NEW DELHI BEFORE SHRI N.S. SAINI, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER Assessment Year: 2011-12 Keystroke Pro India Pvt. Ltd., Income Tax Officer, F-3/4, 1st & 2nd Floors, Ward 14(3), Okhla Industrial Area, vs Room No. 305, Phase-I, New Delhi. C.R. Building, New Delhi. Appellant Respondent Assessee by : Shri Sandeep Sapra, Adv. Department by: Ms Saweta Nakra, Sr. DR Date of hearing : 14.06.2019 Date of pronouncement : 20.06.2019 O R D E R PER SUDHANSHU SRIVASTAVA, JM: This appe…