PCIT v. Barclays Technology Centre India (P.) Ltd.

95 Taxmann.com 170High Court2018#11967 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2025.

Judgments citing PCIT v. Barclays Technology Centre India (P.) Ltd.

ACIT, CIRCLE- 9(1), NEW DELHI vs. FIS GLOBAL BUSINESS SOLUTIONS INDIA PVT. LTD., NEW DELHI

In the result, the appeal of the Revenue and CO of the assessee are partly allowed as above for statistical purposes

ITA 372/DEL/2018[2009-10]Status: DisposedITAT Delhi25 Aug 2025AY 2009-10

Bench: Shri Sudhir Pareek & Shri Avdhesh Kumar Mishra

…SDS segment. Further, there was no segmental data available. The Ld. Counsel placed reliance on the decisions in the cases of Mentor Graphics (India) Ltd. 469 ITR 524 (Del), Fiserv India Pvt. Ltd. 92taxmann471 (Del), Barclays Technology Centre India (P) Ltd. 409 ITR 138 (Bom) and Allscripts India (P) Ltd. 288 CTR 675 (Guj). 8. We have heard both parties and have perused the material available on the record. After careful consideration of material on the record and facts in entirety, we find force in the argument of the Ld. Counsel that this comparable has been rightly rejected by the Ld. CIT(A) as this comparab…

HARSHVARDHAN JOHARI vs. DY. COMMISSIONER OF INCOME TAX

ITA/48/2020HC Rajasthan27 Mar 2025

Bench: AVNEESH JHINGAN,MANEESH SHARMA

…$~18 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 48/2020 THE PR. COMMISSIONER OF INCOME TAX -6 ..... Appellant Through: Mr. Aseem Chawla, Sr. SC alongwith Ms. Pratishtha Chaudhary, Advocate Versus NOKIA SEIMENS NETWORKS INDIA P. LTD. ..... Respondent Through: Mr. Deepak Chopra and Mr. Ankul Goyal, Advocates CORAM: HON'BLE MR. JUSTICE YASHWANT VARMA HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV O R D E R % 21.03.2024 1. The Revenue questions the judgment rendered by the Income…

INCOME-TAX OFFICE, WARD -2(4), PUNE vs. NETHAWK NETWORK INDIA PVT. LTD, PUNE

ITA 553/PUN/2020[2010-11]Status: DisposedITAT Pune29 Aug 2022AY 2010-11

Bench: Shri S.S. Godara & G.D. Padmahshaliwith Cross Objection Co No. 18/Pun/2022 (Assessment Year:2010-11) The Income Tax Officer-2(4) M/S. Nethawk Netwroks 4Th Floor, B-Wing, Pmt Bldg. India P. Ltd. Shankarsheth Road Vs. 604, Tower S-4, Cyber City Swargate, Puue 411037 Magarpatta City, Hadapsar Pune 411013 Pan –Aaccn0994P Appellant Respondent Assessee By: Shri Nikhil Patakh Revenueby: Shri Piyush Kumar Singh Yadav Date Of Hearing: 23.08.2022 Date Of Pronouncement: 29.08.2022 O R D E R Per S.S. Godara, Jm This Revenue’S Appeal Ita 553/Pun/2020 & Assessee’S Cross Objection Co No. 18/Pun/2020 For Ay 2010-11Arise Against The Cit(A) 13, Pune’S Order Dated 20.08.2017 Passed In Case No. Pn/Cit (A)-13/Dcit(Osd)-3(2), Mumbai/10014/2018-19/55, Involving Proceedings Under Section 143(3) R.W.S. 92Ca(3) Of The Income Tax Act, 1961 (In Short The Act).

For Appellant: Shri Nikhil PatakhFor Respondent: Shri Piyush Kumar Singh Yadav
Section 133(6)Section 143(3)

…these Revenue’s arguments failed to evoke our concurrence. This is for the reason that not only the learned coordinate bench’s findings stand upheld in the hon'ble jurisdictional high court’s decision PCIT v. Barclays Technology Centre India Pvt. Ltd. (2018) 409 ITR 138/ 305 CTR 193 /171 DTR 58 (Bom.) (HC)but also the corresponding financials referred at it’s behest hardly prove M/s. Bodhtree Consulting Ltd. and M/s. Kals Information Systems Ltd. as engaged in the very segment of provision for software development services. Faced with this situation, we adopt judicial consistency to confirm the CIT (A)’s finding…

MACQUARE CAPITAL SECURITIES INDIA P.LTD,MUMBAI vs. DCIT 3(2), MUMBAI

In the result the appeal of the revenue ITA no-

ITA 5709/MUM/2014[2008-09]Status: DisposedITAT Mumbai05 Aug 2022AY 2008-09

Bench: Shri B.R. Baskaran & Shri Anikesh Banerjee

For Appellant: Ms Jasmin AmasadvalaFor Respondent: Shri Sauel Pitta, CIT-DR
Section 143(3)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “J” :MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER ITANo.5636/MUM/2014 Assessment Year 2008-09 DCIT(3(2), M/s Macquarie Capital (India) Pvt. Mumabi. Ltd. vs. (Formerly Known as Macquarie Capital Advisors (India) Pvt. Ltd.) 92, Level 9, 2 North Avenue, Bandra Kurla Complex Mumbai- 400051. PAN. No. AAACB2354D (Appellant) (Respondent) ITANo. 5709/MUM./2014 Assessment Year 2008-09 M/s Macquarie Capital (India) Pvt. DCIT(3(2), Ltd. Mumabi. (Formerly Known as Macquarie vs. Capital Advisors (India) Pvt. Ltd.) 92…

DCIT 3(2), MUMBAI vs. MACQUARIE CAPITAL INDIA P.LTD, MUMBAI

In the result the appeal of the revenue ITA no-

ITA 5636/MUM/2014[2008-09]Status: DisposedITAT Mumbai05 Aug 2022AY 2008-09

Bench: Shri B.R. Baskaran & Shri Anikesh Banerjee

For Appellant: Ms Jasmin AmasadvalaFor Respondent: Shri Sauel Pitta, CIT-DR
Section 143(3)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “J” :MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER ITANo.5636/MUM/2014 Assessment Year 2008-09 DCIT(3(2), M/s Macquarie Capital (India) Pvt. Mumabi. Ltd. vs. (Formerly Known as Macquarie Capital Advisors (India) Pvt. Ltd.) 92, Level 9, 2 North Avenue, Bandra Kurla Complex Mumbai- 400051. PAN. No. AAACB2354D (Appellant) (Respondent) ITANo. 5709/MUM./2014 Assessment Year 2008-09 M/s Macquarie Capital (India) Pvt. DCIT(3(2), Ltd. Mumabi. (Formerly Known as Macquarie vs. Capital Advisors (India) Pvt. Ltd.) 92…

ITO, NEW DELHI vs. M/S. NETLINK SOFTWARE (P) LTD., NEW DELHI

In the result, the appeal filed by the assessee is allowed for statistical purposes whereas the appeal filed by the Revenue is dismissed

ITA 6782/DEL/2015[2011-12]Status: DisposedITAT Delhi11 Dec 2019AY 2011-12

Bench: Shri R.K. Panda & Ms Suchitra Kambleassessment Year: 2011-12 Netlink Software Pvt. Ltd., Vs Ito, S.P. Nagrath & Co. Llp, Ward-18(1), A-380, Ground Floor, Cr Building, Defence Colony, New Delhi. New Delhi. Pan: Aaccn5731A Assessment Year: 2011-12 Ito, Vs. Netlink Software Pvt. Ltd., Ward-18(1), S.P. Nagrath & Co. Llp, Cr Building, A-380, Ground Floor, New Delhi. Defence Colony, New Delhi. Pan: Aaccn5731A (Appellants) (Respondents) Assessee By : Shri Gagan Kumar, Advocate Deptt. By : Ms Nidhi Sharma, Sr. Dr Date Of Hearing : 26.09.2019 Date Of Pronouncement : 11.12.2019 Order Per R.K. Panda, Am:

For Appellant: Shri Gagan Kumar, Advocate
Section 10ASection 143(3)Section 144CSection 253Section 92C

…ny to be excluded from the list of comparables. We do not find any infirmity in the order of the DRP excluding this company from the list of comparables. We find, the Hon'ble Bombay High Court in the case of PCIT vs. Barclays Technology Centre India (P) Ltd., 409 ITR 138, at para 4 of the order, has observed as under:- “4 The impugned order of the Tribunal has examined services rendered and consideration received by each of these companies with the services rendered and consideration received by the respondent assessee. On facts it comes to the conclusion that all the aforesaid four companies cannot be said to be…

DUN & BRADSTREET INFORMATION SERVICES INDIA P.LTD,MUMBAI vs. DCIT 8(1), MUMBAI

The appeal stands partly allowed

ITA 3593/MUM/2012[2007-08]Status: DisposedITAT Mumbai06 Jun 2019AY 2007-08

Bench: Hon’Ble Shri Saktijit Dey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Farrokh V. Irani–Ld. ARFor Respondent: Shri Ganesh S. Bare-Sr.AR
Section 133(6)Section 92C(2)

…1 M/s Dun & Broadstreet Info. Servives I. Pvt. Ltd. Assessment Year 2007-08 आयकर अपीलीय अिधकरण “के” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI माननीय "ी श""जीत दे, "ाियक सद" एवं माननीय "ी मनोज कुमार अ"वाल, लेखा सद" के सम"। BEFORE HON’BLE SHRI SAKTIJIT DEY, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ I.T.A. No.3593/Mum/2012 (िनधा"रण वष" / Assessment Year: 2007-08) Dun & Bradstreet Information DCIT-8(1) बनाम नाम नाम/ नाम Services India Private Limited Aaykar Bhavan, M.K. Marg ICC Chambers, 98, Saki Vihar Road Mumbai-400 020. Vs. Powai, Mumbai-400 072. "थायीलेखासं./जीआइ…

M/S. SCHUTZ DISHMAN BIOTECH PVT.LTD.,,AHMEDABAD vs. THE DY.CIT, CIRCLE-8,, AHMEDABAD

In the result, the Revenue’s appeal is dismissed

ITA 1947/AHD/2015[2010-11]Status: DisposedITAT Ahmedabad01 Jan 2019AY 2010-11

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy1. आयकर अपील सं./Ita No.1909/Ahd/2015 2. आयकर अपील सं./Ita No.1947/Ahd/2015 ("नधा"रण वष"/Assessment Year : 2010-11) 1.The Dcit 1. Schutz Disman बनाम/ Circe-8, Ahmedabad Biotech Ltd. Vs. Ahmedabad 2. Schutz Dishman Biotech 2. The Dcit Ltd. Circle-8 Bhadraraj Chambers Ahmedabad Nr.Swastik Cross Road Navrangpura, Ahmedabad "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaccs 0988C .. (अपीलाथ"/Appellants) (""यथ" / Respondents) Assessee By : Shri Tushar Hemani & Shri Parimal Parmar, Ar Revenue By : Shri Vinod Jalwani, Sr.Dr

For Appellant: Shri Tushar Hemani &For Respondent: Shri Vinod Jalwani, Sr.DR
Section 115JSection 36(1)(va)Section 41

…IN THE INCOME TAX APPELLATE TRIBUNAL “ D ” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And MS. MADHUMITA ROY, JUDICIAL MEMBER 1. आयकर अपील सं./ITA No.1909/Ahd/2015 2. आयकर अपील सं./ITA No.1947/Ahd/2015 ("नधा"रण वष"/Assessment Year : 2010-11) 1.The DCIT 1. Schutz Disman बनाम/ Circe-8, Ahmedabad Biotech Ltd. Vs. Ahmedabad 2. Schutz Dishman Biotech 2. The DCIT Ltd. Circle-8 Bhadraraj Chambers Ahmedabad Nr.Swastik Cross Road Navrangpura, Ahmedabad "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AACCS 0988C .. (अपीलाथ"/Appellants) (""यथ" / Respondents) Assessee by : Shri Tushar Hemani & Shri Parim…

THE DCIT, CIRCLE-8,, AHMEDABAD vs. SCHUTZ DISHMAN BIOTECH LTD.,, AHMEDABAD

In the result, the Revenue’s appeal is dismissed

ITA 1909/AHD/2015[2010-11]Status: DisposedITAT Ahmedabad01 Jan 2019AY 2010-11

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy1. आयकर अपील सं./Ita No.1909/Ahd/2015 2. आयकर अपील सं./Ita No.1947/Ahd/2015 ("नधा"रण वष"/Assessment Year : 2010-11) 1.The Dcit 1. Schutz Disman बनाम/ Circe-8, Ahmedabad Biotech Ltd. Vs. Ahmedabad 2. Schutz Dishman Biotech 2. The Dcit Ltd. Circle-8 Bhadraraj Chambers Ahmedabad Nr.Swastik Cross Road Navrangpura, Ahmedabad "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaccs 0988C .. (अपीलाथ"/Appellants) (""यथ" / Respondents) Assessee By : Shri Tushar Hemani & Shri Parimal Parmar, Ar Revenue By : Shri Vinod Jalwani, Sr.Dr

For Appellant: Shri Tushar Hemani &For Respondent: Shri Vinod Jalwani, Sr.DR
Section 115JSection 36(1)(va)Section 41

…IN THE INCOME TAX APPELLATE TRIBUNAL “ D ” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And MS. MADHUMITA ROY, JUDICIAL MEMBER 1. आयकर अपील सं./ITA No.1909/Ahd/2015 2. आयकर अपील सं./ITA No.1947/Ahd/2015 ("नधा"रण वष"/Assessment Year : 2010-11) 1.The DCIT 1. Schutz Disman बनाम/ Circe-8, Ahmedabad Biotech Ltd. Vs. Ahmedabad 2. Schutz Dishman Biotech 2. The DCIT Ltd. Circle-8 Bhadraraj Chambers Ahmedabad Nr.Swastik Cross Road Navrangpura, Ahmedabad "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AACCS 0988C .. (अपीलाथ"/Appellants) (""यथ" / Respondents) Assessee by : Shri Tushar Hemani & Shri Parim…

PCIT v. Barclays Technology Centre India (P.) Ltd. (95 Taxmann.com 170) — Cited in 9 Judgments | BharatTax