NGC Network Asia Alc v. JCIT

175 TTJ 403Income Tax Appellate Tribunal2015#17076 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2016.

Judgments citing NGC Network Asia Alc v. JCIT

TAJ TV LTD,MUMBAI vs. ADDL DIT (IT) RG 2, MUMBAI

In the result, the appeals of the assessee are allowed and that of the Revenue are dismissed

ITA 456/MUM/2013[2008-09]Status: DisposedITAT Mumbai23 Dec 2016AY 2008-09

Bench: Sri Amit Shukla,Jm & Sri Ashwani Taneja,Am

Section 143(3)Section 144CSection 195Section 40Section 9Section 9(1)

…the learned CITDR, on the issue of no further attribution of income in the hands of the assessee because the transaction between the assessee and the PE has been found to be at arm‟s length, he relied upon the decision of NGC Network Asia Alc. Vs JCIT [2015] 175 TTJ 403. He has also strongly relied upon the relevant findings of the AO and the directions given by the DRP. 8. With regard to the issue raised in ground No.2 and 3, he has given his brief write-up which is reproduced hereunder:- “1. On the issue whether the Amendments/Explanations inserted in the Income Tax Act can be read into the DTAA or not, in m…

ADDL DIT RG 2, MUMBAI vs. TAJ TV LTD, MUMBAI

In the result, the appeals of the assessee are allowed and that of the Revenue are dismissed

ITA 391/MUM/2013[2008-09]Status: DisposedITAT Mumbai23 Dec 2016AY 2008-09

Bench: Sri Amit Shukla,Jm & Sri Ashwani Taneja,Am

Section 143(3)Section 144CSection 195Section 40Section 9Section 9(1)

…the learned CITDR, on the issue of no further attribution of income in the hands of the assessee because the transaction between the assessee and the PE has been found to be at arm‟s length, he relied upon the decision of NGC Network Asia Alc. Vs JCIT [2015] 175 TTJ 403. He has also strongly relied upon the relevant findings of the AO and the directions given by the DRP. 8. With regard to the issue raised in ground No.2 and 3, he has given his brief write-up which is reproduced hereunder:- “1. On the issue whether the Amendments/Explanations inserted in the Income Tax Act can be read into the DTAA or not, in m…

ADIT CIR 2(2), MUMBAI vs. TAJ TV LTD, MUMBAI

In the result, the appeals of the assessee are allowed and that of the Revenue are dismissed

ITA 2073/MUM/2012[2007-08]Status: DisposedITAT Mumbai23 Dec 2016AY 2007-08

Bench: Sri Amit Shukla,Jm & Sri Ashwani Taneja,Am

Section 143(3)Section 144CSection 195Section 40Section 9Section 9(1)

…the learned CITDR, on the issue of no further attribution of income in the hands of the assessee because the transaction between the assessee and the PE has been found to be at arm‟s length, he relied upon the decision of NGC Network Asia Alc. Vs JCIT [2015] 175 TTJ 403. He has also strongly relied upon the relevant findings of the AO and the directions given by the DRP. 8. With regard to the issue raised in ground No.2 and 3, he has given his brief write-up which is reproduced hereunder:- “1. On the issue whether the Amendments/Explanations inserted in the Income Tax Act can be read into the DTAA or not, in m…

TAJ TV LTD,MUMBAI vs. ADDL DIT RG 2, MUMBAI

In the result, the appeals of the assessee are allowed and that of the Revenue are dismissed

ITA 2065/MUM/2012[2007-08]Status: DisposedITAT Mumbai23 Dec 2016AY 2007-08

Bench: Sri Amit Shukla,Jm & Sri Ashwani Taneja,Am

Section 143(3)Section 144CSection 195Section 40Section 9Section 9(1)

…the learned CITDR, on the issue of no further attribution of income in the hands of the assessee because the transaction between the assessee and the PE has been found to be at arm‟s length, he relied upon the decision of NGC Network Asia Alc. Vs JCIT [2015] 175 TTJ 403. He has also strongly relied upon the relevant findings of the AO and the directions given by the DRP. 8. With regard to the issue raised in ground No.2 and 3, he has given his brief write-up which is reproduced hereunder:- “1. On the issue whether the Amendments/Explanations inserted in the Income Tax Act can be read into the DTAA or not, in m…

TAJ TV LTD,MUMBAI vs. ADDL DIT (IT) RG 2, MUMBAI

In the result, the appeals of the assessee are allowed and that of the Revenue are dismissed

ITA 9079/MUM/2010[2006-07]Status: DisposedITAT Mumbai23 Dec 2016AY 2006-07

Bench: Sri Amit Shukla,Jm & Sri Ashwani Taneja,Am

Section 143(3)Section 144CSection 195Section 40Section 9Section 9(1)

…the learned CITDR, on the issue of no further attribution of income in the hands of the assessee because the transaction between the assessee and the PE has been found to be at arm‟s length, he relied upon the decision of NGC Network Asia Alc. Vs JCIT [2015] 175 TTJ 403. He has also strongly relied upon the relevant findings of the AO and the directions given by the DRP. 8. With regard to the issue raised in ground No.2 and 3, he has given his brief write-up which is reproduced hereunder:- “1. On the issue whether the Amendments/Explanations inserted in the Income Tax Act can be read into the DTAA or not, in m…

NGC Network Asia Alc v. JCIT (175 TTJ 403) — Cited in 5 Judgments | BharatTax