Ogilvy & Mather Pvt. Ltd. v. ITO

155 ITD 475Income Tax Appellate Tribunal2015#22770 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2018.

Judgments citing Ogilvy & Mather Pvt. Ltd. v. ITO

Accord Advertising P.Ltd, Mumbai vs. ITO (TDS) 1(1), Mumbai

In the result, appeal of the assessee for Assessment Year 2003-04 is allowed, as above

ITA 3530/MUM/2014[2005-06]Status: DisposedITAT Mumbai13 Apr 2018AY 2005-06

Bench: Shri G.S. Pannu & Shri Pawan Singh

For Appellant: Shri Yogesh TharFor Respondent: Shri M.C. Omi Ningshen
Section 194Section 194CSection 201Section 201(1)

…m.); ii) DCIT vs Bright Outdoor Media Pvt. Ltd., ITA No. 4008/Mum/2015 (Mum.); iii) ITO vs Roshan Publicity Pvt. Ltd., [2005] 4 SOT 105 (Mum.); iv) DCIT vs Madison Communication Pvt. Ltd., [2015] 152 ITD 759 (Mum.); v) Ogilvy & Mather Pvt. Ltd. vs ITO, [2015] 155 ITD 475 (Mum.); and, vi) DCIT vs Group M Media India Pvt. Ltd., ITA No. 7055/Mum/2012 (Mum.) The learned representative vehemently pointed out that the contracts in question have been undertaken with concerns who are engaged in the activity of advertising and, therefore, it is not a case where assessee has contracted with site-owners for obtaining sub-l…

Accord Advertising P.Ltd, Mumbai vs. ITO (TDS) 1(1), Mumbai

In the result, appeal of the assessee for Assessment Year 2003-04 is allowed, as above

ITA 3529/MUM/2014[2004-05]Status: DisposedITAT Mumbai13 Apr 2018AY 2004-05

Bench: Shri G.S. Pannu & Shri Pawan Singh

For Appellant: Shri Yogesh TharFor Respondent: Shri M.C. Omi Ningshen
Section 194Section 194CSection 201Section 201(1)

…m.); ii) DCIT vs Bright Outdoor Media Pvt. Ltd., ITA No. 4008/Mum/2015 (Mum.); iii) ITO vs Roshan Publicity Pvt. Ltd., [2005] 4 SOT 105 (Mum.); iv) DCIT vs Madison Communication Pvt. Ltd., [2015] 152 ITD 759 (Mum.); v) Ogilvy & Mather Pvt. Ltd. vs ITO, [2015] 155 ITD 475 (Mum.); and, vi) DCIT vs Group M Media India Pvt. Ltd., ITA No. 7055/Mum/2012 (Mum.) The learned representative vehemently pointed out that the contracts in question have been undertaken with concerns who are engaged in the activity of advertising and, therefore, it is not a case where assessee has contracted with site-owners for obtaining sub-l…

Accord Advertising P.Ltd, Mumbai vs. ITO (TDS) 1(1), Mumbai

In the result, appeal of the assessee for Assessment Year 2003-04 is allowed, as above

ITA 3528/MUM/2014[2003-04]Status: DisposedITAT Mumbai13 Apr 2018AY 2003-04

Bench: Shri G.S. Pannu & Shri Pawan Singh

For Appellant: Shri Yogesh TharFor Respondent: Shri M.C. Omi Ningshen
Section 194Section 194CSection 201Section 201(1)

…m.); ii) DCIT vs Bright Outdoor Media Pvt. Ltd., ITA No. 4008/Mum/2015 (Mum.); iii) ITO vs Roshan Publicity Pvt. Ltd., [2005] 4 SOT 105 (Mum.); iv) DCIT vs Madison Communication Pvt. Ltd., [2015] 152 ITD 759 (Mum.); v) Ogilvy & Mather Pvt. Ltd. vs ITO, [2015] 155 ITD 475 (Mum.); and, vi) DCIT vs Group M Media India Pvt. Ltd., ITA No. 7055/Mum/2012 (Mum.) The learned representative vehemently pointed out that the contracts in question have been undertaken with concerns who are engaged in the activity of advertising and, therefore, it is not a case where assessee has contracted with site-owners for obtaining sub-l…

Ogilvy & Mather Pvt. Ltd. v. ITO (155 ITD 475) — Cited in 3 Judgments | BharatTax