Orange Business Services India Solutions Private Limited v. DCIT

95 Taxmann.com 284High Court2018#18438 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2020.

Judgments citing Orange Business Services India Solutions Private Limited v. DCIT

Clsa India P.Ltd, Mumbai vs. DCIT Cir 4(1)(1), Mumbai

In the result, the appeal is allowed

ITA 902/MUM/2016[2011-12]Status: DisposedITAT Mumbai03 Feb 2020AY 2011-12

Bench: Shri C N Prasad & Shri Rajesh Kumarassessment Year : 2011 -12 Clsa India P. Ltd., Dcit Cir 4(1)(1), (Formerly Cls India Ltd) Mumbai Vs. 8/F, Dalamal House, Nariman Point, Mumbai 400 021. Pan Aaacc2262K (Appellant) (Respondent)

For Appellant: Mr Mukesh ButaniFor Respondent: Ms Jothilakshmi Nayak

Section 143(1)Section 143(2)Section 143(3)Section 144C(5)Section 92CSection 92C(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “K”, MUMBAI Before Shri C N Prasad, Judicial Member & Shri Rajesh Kumar, Accountant Member Assessment Year : 2011 -12 CLSA India P. Ltd., DCIT Cir 4(1)(1), (Formerly CLS India Ltd) Mumbai Vs. 8/F, Dalamal House, Nariman Point, Mumbai 400 021. PAN AAACC2262K (Appellant) (Respondent) Appellant By : Mr Mukesh Butani, Ms Karishma Phatarphekar & Mr Harsh Shah Respondent By : Ms Jothilakshmi Nayak Date of Hearing :27.09.2019 Date of Pronouncement : 03.02.2020 O R D E R Per Rajesh Kumar, Accountant Member This appeal by the assessee is directed against the orde…

Aithent Technologies Pvt. Ltd., New Delhi vs. ACIT, New Delhi

ITA 1020/DEL/2017[2012-13]Status: DisposedITAT Delhi21 Jan 2020AY 2012-13

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri Atul Ninawat, CAFor Respondent: Shri Surender Pal, CIT DR

Section 143

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘I-1’ : NEW DELHI) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.1286/Del./2016 (Assessment Year : 2011-12) M/s. Aithent Technologies Pvt. Ltd., vs. ITO, Ward 1 (3), A – 16/9, Vasant Vihar, New Delhi. New Delhi – 110 057. (PAN : AAACS2319H) ITA No.1020/Del./2017 (Assessment Year : 2012-13) M/s. Aithent Technologies Pvt. Ltd., vs. ACIT, Circle 2 (1), A – 16/9, Vasant Vihar, New Delhi. New Delhi – 110 057. (PAN : AAACS2319H) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Atul Ninawat, CA Ms. Shreya Singhal, CA REVENUE BY…

Aithent Technologies Pvt. Ltd., New Delhi vs. ITO, New Delhi

ITA 1286/DEL/2016[2011-12]Status: DisposedITAT Delhi21 Jan 2020AY 2011-12

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri Atul Ninawat, CAFor Respondent: Shri Surender Pal, CIT DR

Section 143

Asst CIT 15(2)(2), Mumbai vs. Mobileum (India) P. Ltd, Mumbai

In the result, appeal filed by the Revenue in IT(TP)A No

ITA 945/MUM/2016[2011-12]Status: DisposedITAT Mumbai26 Jun 2019AY 2011-12

Bench: Shri C. N. Prasad & Shri G. Manjunatha

Section 143(3)Section 144C(5)Section 92C(3)

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘जे’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “J”, MUMBAI Before Shri C. N. PRASAD, Judicial Member, and Shri G. MANJUNATHA, Accountant Member IT(TP)A NO.945/Mum/2016 Assessment Year: 2011-12 ACIT-15(2)(2), Mobileum (India) Pvt. Ltd. Room No.403, 4th Floor, (Formerly known as बनाम/ Aayakar Bhavan, Roamware India Pvt. Ltd.) Vs. M. K. Road, 7th Floor, Sigma Hiranandani Mumbai-400020 Garden Technology Street, Powai, Mumbai-400076 (राज"व /Revenue) ("नधा"रती /Assessee) P.A. No AAACU4234H IT(TP)A NO.2047/Mum/2016 Assessment Year: 2011-12 Mobileum (India) Pvt. Ltd…

Element K India Pvt. Ltd., New Delhi vs. ITO, New Delhi

In the result appeal filed by assessee stands partly allowed

ITA 6001/DEL/2015[2011-12]Status: DisposedITAT Delhi28 Jan 2019AY 2011-12

Bench: Shri N.K.Saini & Smt. Beena A Pillaiay: 2011-12

For Appellant: Sh. Anubhav Rastogi, AdvFor Respondent: Sh. Sanjay I Bara, CIT, D.R

Section 142Section 143Section 144C

…, in Agilis Information Technologies International Pvt.Ltd., reported in 88 Taxmann.com 6, decision of coordinate benches of this Tribunal in case of Conexant Systems Pvt.Ltd vs. DCIT reported and 91 taxman.com 308, Clear2pay India Pvt.Ltd vs ITO reported and 95 Taxmann.com 284, on similar ground Ld.DR submitted that segmental information is available and services rendered by this company is similar to assessee and therefore must be considered as a comparable. He submitted that the branded products amounts to only 10% of total revenue and therefore will not have much impact. We have considered rival submissions o…