Nimbus Communications Ltd. v. ACIT

139 TTJ 214Income Tax Appellate Tribunal2011#13389 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 360,851 Indian tax judgments — from 2016 to 2017.

Judgments citing Nimbus Communications Ltd. v. ACIT

DCIT (Ltu), New Delhi vs. M/S. Exl Service.Com (India) Pvt. Ltd., New Delhi

In the result, the appeal by the assessee as well as ofthe department are partly allowed for statistical purposes

ITA 615/DEL/2015[2010-11]Status: DisposedITAT Delhi03 Jan 2017AY 2010-11

Bench: Sh. N. K. Saini, Am & Sh. Kuldip Singh, Jm Ita No. 302/Del/2015 : Asstt. Year : 2010-11 Exl Service.Com (India) Pvt. Ltd., Vs Deputy Commissioner Of Income 414, 4Th Floor, Dlf Jasola, Tax, Large Tax Payer Unit, Tower-B, Plot No. 10 & 11, Dda New Delhi District Centre, Jasola, New Delhi-110044 (Appellant) (Respondent) Ita No. 615/Del/2015 : Asstt. Year : 2010-11 Deputy Commissioner Of Income Vs Exl Service.Com (India) Pvt. Ltd., 414, 4Th Floor, Dlf Jasola, Tower- Tax, Circle-1 (Ltu), New Delhi-110017 B, Plot No. 10 & 11, Dda District Centre, Jasola, New Delhi-110044 (Appellant) (Respondent) Pan No. Aaace5174C Assessee By : Sh. Ajay Vohra, Adv. Sh. Abhishek Agarwal, Adv. Revenue By : Sh. Piyush Jain, Cit Dr Date Of Hearing : 07.10.2017 Date Of Pronouncement : 03.01.2017 Order Per N. K. Saini, Am:

For Appellant: Sh. Ajay Vohra, AdvFor Respondent: Sh. Piyush Jain, CIT DR
Section 143(3)Section 92D

…tion and that unlike a loan or borrowing, it is not an independent transaction which can be viewed on a standalone basis. The reliance was placed on the following case laws: " Evonik Degussa India (P) Ltd. Vs ACIT 51 TTJ 1 " Nimbus Communications Ltd. Vs ACIT 139 TTJ 214 " Patni Computers Systems Ltd. Vs DCIT in ITA No. 426 and 1131/Pn/2006 " Bharti Airtel Ltd. Vs ACIT in " Micro Ink Ltd. Vs Addl. CIT in ITA No. 2873/Ahd./2010 " CIT Vs M/s Cotton Naturals (I) Pvt. Ltd. in ITA No. 233/2014 " Sony Ericsson Mobile Communications India Pvt. Ltd. Vs CIT 374 ITR 118 " CIT Vs EKL Appliances in ITA No. 1068/2011 & 1070/2…

Exl Service.Com (India) Pvt. Ltd., New Delhi vs. DCIT (Ltu), New Delhi

In the result, the appeal by the assessee as well as ofthe department are partly allowed for statistical purposes

ITA 302/DEL/2015[2010-11]Status: DisposedITAT Delhi03 Jan 2017AY 2010-11

Bench: Sh. N. K. Saini, Am & Sh. Kuldip Singh, Jm Ita No. 302/Del/2015 : Asstt. Year : 2010-11 Exl Service.Com (India) Pvt. Ltd., Vs Deputy Commissioner Of Income 414, 4Th Floor, Dlf Jasola, Tax, Large Tax Payer Unit, Tower-B, Plot No. 10 & 11, Dda New Delhi District Centre, Jasola, New Delhi-110044 (Appellant) (Respondent) Ita No. 615/Del/2015 : Asstt. Year : 2010-11 Deputy Commissioner Of Income Vs Exl Service.Com (India) Pvt. Ltd., 414, 4Th Floor, Dlf Jasola, Tower- Tax, Circle-1 (Ltu), New Delhi-110017 B, Plot No. 10 & 11, Dda District Centre, Jasola, New Delhi-110044 (Appellant) (Respondent) Pan No. Aaace5174C Assessee By : Sh. Ajay Vohra, Adv. Sh. Abhishek Agarwal, Adv. Revenue By : Sh. Piyush Jain, Cit Dr Date Of Hearing : 07.10.2017 Date Of Pronouncement : 03.01.2017 Order Per N. K. Saini, Am:

For Appellant: Sh. Ajay Vohra, AdvFor Respondent: Sh. Piyush Jain, CIT DR
Section 143(3)Section 92D

…tion and that unlike a loan or borrowing, it is not an independent transaction which can be viewed on a standalone basis. The reliance was placed on the following case laws: " Evonik Degussa India (P) Ltd. Vs ACIT 51 TTJ 1 " Nimbus Communications Ltd. Vs ACIT 139 TTJ 214 " Patni Computers Systems Ltd. Vs DCIT in ITA No. 426 and 1131/Pn/2006 " Bharti Airtel Ltd. Vs ACIT in " Micro Ink Ltd. Vs Addl. CIT in ITA No. 2873/Ahd./2010 " CIT Vs M/s Cotton Naturals (I) Pvt. Ltd. in ITA No. 233/2014 " Sony Ericsson Mobile Communications India Pvt. Ltd. Vs CIT 374 ITR 118 " CIT Vs EKL Appliances in ITA No. 1068/2011 & 1070/2…

Hiraco Jewellery (India) P.Ltd, Mumbai vs. CIT (A) 15, Mumbai

In the result, the appeal of the assessee is allowed

ITA 7297/MUM/2014[2009-10]Status: DisposedITAT Mumbai31 Mar 2016AY 2009-10
Section 143(3)

…I.T.A. No.7297/Mum/2014 Assessment year: 2009-10 Page 1 of 19 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘K’ BENCH, MUMBAI [Coram: Pramod Kumar AM and Pawan Singh JM] I.T.A. No.7297/Mum/2014 Assessment year: 2009-10 Hiraco Jewellery (India) Pvt. Ltd. .....……….………………….Appellant Unit No.501/502, Block-I, Seep++, SEZ, Andheri (E), Mumbai. [PAN: AABCH 5810 P] Vs. Deputy Commissioner of Income Tax Circle 8(2), Mumbai ….......…..…………….…Respondent Appearances by: Bharath Janarthanan, for the appellant Mallikarjun Utture, for respondent Date of concluding the hearing : January 12th, 2016 Date of pronouncing the order :…

Rusabh Diamonds, Mumbai vs. Asst CIT 15(1), Mumbai

In the result, the appeal of the assessee is allowed and appeal of the revenue is dismissed as infructuous

ITA 2840/MUM/2014[2009-10]Status: DisposedITAT Mumbai31 Mar 2016AY 2009-10
Section 143(3)

…s in the cases of Kusum Healthcare Pvt Ltd Vs ACIT [(2015) 62 taxmann.79 (Del)] and Micro Ink Ltd Vs ACIT [(2014) 63 taxmann.353 (Ahd)]. Our attention is also invited to the decision a coordinate bench, in the case of Nimbus Communications Ltd Vs ACIT [(2011) 139 TTJ 214 (Mum)] holding that a continuing debit balance is not an international transaction at all. It is submitted that there is no delay in realization of export proceeds from the AE. It is pointed out that, as evident from the chart filed before us, in many cases, the time taken in realizing export proceeds from the independent enterprise is much more…

Gitanjali Exports Corpon. Ltd, Mumbai vs. Addl CIT RG 5(1), Mumbai

In the result, while appeal of the Assessing Officer is dismissed, the appeal of the assessee is allowed

ITA 142/MUM/2014[2008-09]Status: DisposedITAT Mumbai31 Mar 2016AY 2008-09
Section 10ASection 143(3)Section 2Section 27Section 36(1)(iii)Section 51

…I.T.A. Nos.7662/Mum/2013 & 142/Mum/2014 Assessment year: 2008-09 Page 1 of 21 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘K’ BENCH, MUMBAI [Coram: Pramod Kumar AM and Pawan Singh JM] I.T.A. No.7662/Mum/2013 Assessment year: 2008-09 Assistant Commissioner of Income Tax .....……….………………….Appellant Central Circle-2, Mumbai. Vs. Gitanjali Exports Corporation Limited ….......…..…………….…Respondent 801-802, Prasad Chambers, Opera House, Mumbai. [PAN: AABCG 2804 N] I.T.A. No.142/Mum/2014 Assessment year: 2008-09 Gitanjali Exports Corporation Limited .....……….………………….Appellant 801-802, Prasad Chambers, Opera House, Mumbai.…

Firestone Diamond P.Ltd, Mumbai vs. ITO WD 8(1)(4), Mumbai

In the result, the appeal is allowed

ITA 139/MUM/2014[2008-09]Status: DisposedITAT Mumbai31 Mar 2016AY 2008-09
Section 143(3)Section 92BSection 92C

…I.T.A. No.139/Mum/2014 Assessment year: 2008-09 Page 1 of 18 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘K’ BENCH, MUMBAI [Coram: Pramod Kumar AM and Pawan Singh JM] I.T.A. No.139/Mum/2014 Assessment year: 2008-09 Firestone Diamond Pvt. Ltd. .....……….………………….Appellant (Now known as Firestar Diamond International Pvt. Ltd.), C/o. Karnavat & Co., 2A Kitab Mahal, 1st Floor, 192, Dr. D.N. Road Mumbai. [PAN: AABCJ 7268 H] Vs. Income Tax Officer, ….......…..…………….…Respondent Ward – 8(1)(4), Mumbai. Appearances by: Sunil K. Hirawat, for the appellant N.K. Chant, for respondent Date of concluding the hearing : January 1…

ACIT Cen Cir 2, Mumbai vs. Gitanjali Exports Corporation Ltd, Mumbai

In the result, while appeal of the Assessing Officer is dismissed, the appeal of the assessee is allowed

ITA 7662/MUM/2013[2008-09]Status: DisposedITAT Mumbai31 Mar 2016AY 2008-09
Section 10ASection 143(3)Section 2Section 27Section 36(1)(iii)Section 51

…I.T.A. Nos.7662/Mum/2013 & 142/Mum/2014 Assessment year: 2008-09 Page 1 of 21 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘K’ BENCH, MUMBAI [Coram: Pramod Kumar AM and Pawan Singh JM] I.T.A. No.7662/Mum/2013 Assessment year: 2008-09 Assistant Commissioner of Income Tax .....……….………………….Appellant Central Circle-2, Mumbai. Vs. Gitanjali Exports Corporation Limited ….......…..…………….…Respondent 801-802, Prasad Chambers, Opera House, Mumbai. [PAN: AABCG 2804 N] I.T.A. No.142/Mum/2014 Assessment year: 2008-09 Gitanjali Exports Corporation Limited .....……….………………….Appellant 801-802, Prasad Chambers, Opera House, Mumbai.…

Nimbus Communications Ltd. v. ACIT (139 TTJ 214) — Cited in 7 Judgments | BharatTax