MUM 2 Infrasoft Ltd. v. ACIT

92 TTJ 658Income Tax Appellate Tribunal#21630 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2016.

Judgments citing MUM 2 Infrasoft Ltd. v. ACIT

Infor Global Solutions Barneveld) Bv ( Now Known As Infor (Barneveld) Bv), Hyderabad vs. DDIT (It) Cir 3(1), Mumbai

The appeals of the revenue stands dismissed and that of the assessee stands allowed

ITA 777/MUM/2013[2008-09]Status: DisposedITAT Mumbai13 Jun 2016AY 2008-09

Bench: Shri G S Pannu & Shri Amit Shukla

Section 143(3)

…right to use copyright. Besides this, the assessee relied upon following decisions: S.No. Case Law Citation 1 Alcatel USA International Marketing Inv v ADIT [2009-TIOL-733-ITAT-MUM 2 Infrasoft Ltd. v ACIT [2009-TIOL-21-DEL 3 Samsung Electronics Co Ltd v ITO 92 TTJ 658 (Bang) 4 Lucent Technologies Hindustan Ltd. v ITO [2005] 82 TTJ 366(Bang) 5 Hewlett Packard (India) (P) Ltd v [2006] 5 SOT 660 (Bang) ITO 6 Sonata Information Technology Ltd v Addl CIT [2006] 103 ITD 324 (Bang) 7 Motorola Inc. v DCIT [2005] 95 ITD 269 (Del)(SB) 8 Mphasis BFL v ITO [2006] 9 SOT 756 (Bang (ITAT) 8 M/s Baan Global B V now known as…

Infor Global Solutions Barneveld) Bv, Hyderabad vs. DDIT (It) Cir 3(1), Mumbai

The appeals of the revenue stands dismissed and that of the assessee stands allowed

ITA 776/MUM/2013[2007-08]Status: DisposedITAT Mumbai13 Jun 2016AY 2007-08

Bench: Shri G S Pannu & Shri Amit Shukla

Section 143(3)

…right to use copyright. Besides this, the assessee relied upon following decisions: S.No. Case Law Citation 1 Alcatel USA International Marketing Inv v ADIT [2009-TIOL-733-ITAT-MUM 2 Infrasoft Ltd. v ACIT [2009-TIOL-21-DEL 3 Samsung Electronics Co Ltd v ITO 92 TTJ 658 (Bang) 4 Lucent Technologies Hindustan Ltd. v ITO [2005] 82 TTJ 366(Bang) 5 Hewlett Packard (India) (P) Ltd v [2006] 5 SOT 660 (Bang) ITO 6 Sonata Information Technology Ltd v Addl CIT [2006] 103 ITD 324 (Bang) 7 Motorola Inc. v DCIT [2005] 95 ITD 269 (Del)(SB) 8 Mphasis BFL v ITO [2006] 9 SOT 756 (Bang (ITAT) 8 M/s Baan Global B V now known as…

ITO (It) TDS 3, Mumbai vs. Ssa Global Technologies (I) P.Ltd ( Formerly Knwona As Infor Global Solutions (I) P.Ltd), Mumbai

The appeals of the revenue stands dismissed and that of the assessee stands allowed

ITA 3049/MUM/2011[2007-08]Status: DisposedITAT Mumbai13 Jun 2016AY 2007-08

Bench: Shri G S Pannu & Shri Amit Shukla

Section 143(3)

…right to use copyright. Besides this, the assessee relied upon following decisions: S.No. Case Law Citation 1 Alcatel USA International Marketing Inv v ADIT [2009-TIOL-733-ITAT-MUM 2 Infrasoft Ltd. v ACIT [2009-TIOL-21-DEL 3 Samsung Electronics Co Ltd v ITO 92 TTJ 658 (Bang) 4 Lucent Technologies Hindustan Ltd. v ITO [2005] 82 TTJ 366(Bang) 5 Hewlett Packard (India) (P) Ltd v [2006] 5 SOT 660 (Bang) ITO 6 Sonata Information Technology Ltd v Addl CIT [2006] 103 ITD 324 (Bang) 7 Motorola Inc. v DCIT [2005] 95 ITD 269 (Del)(SB) 8 Mphasis BFL v ITO [2006] 9 SOT 756 (Bang (ITAT) 8 M/s Baan Global B V now known as…

ADIT (It) 3(2), Mumbai vs. Baan Global B.V. Now Known As Information Global Solution ( Barneveld) Bv, Mumbai

The appeals of the revenue stands dismissed and that of the assessee stands allowed

ITA 7048/MUM/2010[2006-07]Status: DisposedITAT Mumbai13 Jun 2016AY 2006-07

Bench: Shri G S Pannu & Shri Amit Shukla

Section 143(3)

…right to use copyright. Besides this, the assessee relied upon following decisions: S.No. Case Law Citation 1 Alcatel USA International Marketing Inv v ADIT [2009-TIOL-733-ITAT-MUM 2 Infrasoft Ltd. v ACIT [2009-TIOL-21-DEL 3 Samsung Electronics Co Ltd v ITO 92 TTJ 658 (Bang) 4 Lucent Technologies Hindustan Ltd. v ITO [2005] 82 TTJ 366(Bang) 5 Hewlett Packard (India) (P) Ltd v [2006] 5 SOT 660 (Bang) ITO 6 Sonata Information Technology Ltd v Addl CIT [2006] 103 ITD 324 (Bang) 7 Motorola Inc. v DCIT [2005] 95 ITD 269 (Del)(SB) 8 Mphasis BFL v ITO [2006] 9 SOT 756 (Bang (ITAT) 8 M/s Baan Global B V now known as…

MUM 2 Infrasoft Ltd. v. ACIT (92 TTJ 658) — Cited in 4 Judgments | BharatTax