PCIT v. Concentrix Services (I) Pvt. Ltd. (111 Taxmann.com 269)

DCIT 2(3)(1), Mumbai vs. Tata Steel Ltd, Mumbai

In the result, appeal of the Revenue is dismissed and that of the assessee is allowed

ITA 3555/MUM/2016[2008-09]Status: DisposedITAT Mumbai20 Feb 2026AY 2008-09

For Appellant: Shri J.D. Mistri, Sr. Advocate and Ms. Jasmin Amalsadvala, AdvocateFor Respondent: Shri Ajay Chandra, CIT DR

Section 143(3)Section 144Section 147Section 148Section 151Section 36(1)(iii)Section 57

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH MUMBAI BEFORE SMT. BEENA PILLAI, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2008-09 DCIT-2(3)(1) Tata Steel Ltd. Mumbai Bombay House Vs. 24, Homi Modi Street, Fort, Mumbai – 400001 (PAN: AAACT2803M) (Appellant) (Respondent) Assessment Year: 2008-09 Tata Steel Ltd. DCIT-2(3)(1) Bombay House Mumbai Vs. 24, Homi Modi Street, Fort, Mumbai – 400001 (PAN: AAACT2803M) (Appellant) (Respondent) Present for: Assessee : Shri J.D. Mistri, Sr. Advocate and Ms. Jasmin Amalsadvala, Advocate Revenue : Shri Ajay Chandra, CIT DR Date of Hearing : 25.11…

Tata Steel Ltd, Mumbai vs. Asst CIT 2(3), Mumbai

In the result, appeal of the Revenue is dismissed and that of the assessee is allowed

ITA 3294/MUM/2016[2008-09]Status: DisposedITAT Mumbai20 Feb 2026AY 2008-09

For Appellant: Shri J.D. Mistri, Sr. Advocate and Ms. Jasmin Amalsadvala, AdvocateFor Respondent: Shri Ajay Chandra, CIT DR

Section 143(3)Section 144Section 147Section 148Section 151Section 36(1)(iii)Section 57

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH MUMBAI BEFORE SMT. BEENA PILLAI, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2008-09 DCIT-2(3)(1) Tata Steel Ltd. Mumbai Bombay House Vs. 24, Homi Modi Street, Fort, Mumbai – 400001 (PAN: AAACT2803M) (Appellant) (Respondent) Assessment Year: 2008-09 Tata Steel Ltd. DCIT-2(3)(1) Bombay House Mumbai Vs. 24, Homi Modi Street, Fort, Mumbai – 400001 (PAN: AAACT2803M) (Appellant) (Respondent) Present for: Assessee : Shri J.D. Mistri, Sr. Advocate and Ms. Jasmin Amalsadvala, Advocate Revenue : Shri Ajay Chandra, CIT DR Date of Hearing : 25.11…

Dy Commissioner of Income Tax, Noida vs. Bright Buildtech Pvt. Ltd, Delhi

In the result, appeal of the Revenue is dismissed

ITA 595/DEL/2025[2018]Status: DisposedITAT Delhi31 Oct 2025

Bench: Shri Anubhav Sharma & Shri Manish Agarwal[Assessment Year : 2018-19] Dcit Vs Bright Buildtech Pvt.Ltd. Central Circle-1 Flat No.14, Ground Floor A.R.T.O Complex Dda Mig, Suraj Sector-33, Noida Apartment, Pul Pehlad Pur New Delhi-110044 Pan-Aaccb7981J Appellant Respondent Revenue By Shri Rajesh Chandra, Cit Dr Assessee By Shri Rohit Kapoor, Adv. & Shri Veersain Aggarwal, Ca Date Of Hearing 14.08.2025 Date Of Pronouncement 31.10.2025

Section 142(1)Section 143(2)Section 143(3)Section 250Section 36(1)(iii)

…ITA No.595/Del/2025 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “B” BENCH: NEW DELHI BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER [Assessment Year : 2018-19] DCIT vs Bright Buildtech Pvt.Ltd. Central Circle-1 Flat No.14, Ground Floor A.R.T.O Complex DDA MIG, Suraj Sector-33, Noida Apartment, Pul Pehlad Pur New Delhi-110044 PAN-AACCB7981J APPELLANT RESPONDENT Revenue by Shri Rajesh Chandra, CIT DR Assessee by Shri Rohit Kapoor, Adv. & Shri Veersain Aggarwal, CA Date of Hearing 14.08.2025 Date of Pronouncement 31.10.2025 ORDER PER MANISH AGARWAL, AM : The captioned appea…

Deputy Commissioner of Income Tax-14(2)(1), Mumbai vs. Idea Cellular Limited, Mumbai

In the result, appeal of the assessee is partly allowed and appeal of the Revenue is allowed for statistical purposes

ITA 4513/MUM/2017[2010-11]Status: DisposedITAT Mumbai14 Oct 2024AY 2010-11

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GAGAN GOYAL (Accountant Member)

Section 143(3)Section 14ASection 194Section 194HSection 28Section 35DSection 36(1)(iii)Section 391Section 394Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘I’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI GAGAN GOYAL, ACCOUNTANT MEMBER Vodafone Idea Limited Vs. The Deputy (Formerly Idea Cellular Limited) Commissioner of 10th Floor, Birla Centurion, Income Tax-3(2) Century Mills Compound Mumbai Pandurang Budhkar Marg, Worli Mumbai- 400 030 PAN/GIR No.AAACB2100P (Appellant) .. (Respondent) The Deputy Vs. Vodafone Idea Limited Commissioner of (Formerly Idea Cellular Limited) Income Tax-3(2) 10th Floor, Birla Centurion, Mumbai Century Mills Compound Pandurang Budhkar Marg, Worli Mumbai- 400 030 PAN/GIR No.AAACB210…

Idea Cellular Limited, Mumbai vs. Deputy Commissioner of Income Tax-3(2), Mumbai

In the result, appeal of the assessee is partly allowed and appeal of the Revenue is allowed for statistical purposes

ITA 4318/MUM/2017[2010-11]Status: DisposedITAT Mumbai14 Oct 2024AY 2010-11

Bench: IN THE INCOME TAX APPELLATE TRIBUNAL, ‘I’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA (Judicial Member), SHRI GAGAN GOYAL (Accountant Member)

Section 143(3)Section 14ASection 194Section 194HSection 28Section 35DSection 36(1)(iii)Section 391Section 394Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘I’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI GAGAN GOYAL, ACCOUNTANT MEMBER Vodafone Idea Limited Vs. The Deputy (Formerly Idea Cellular Limited) Commissioner of 10th Floor, Birla Centurion, Income Tax-3(2) Century Mills Compound Mumbai Pandurang Budhkar Marg, Worli Mumbai- 400 030 PAN/GIR No.AAACB2100P (Appellant) .. (Respondent) The Deputy Vs. Vodafone Idea Limited Commissioner of (Formerly Idea Cellular Limited) Income Tax-3(2) 10th Floor, Birla Centurion, Mumbai Century Mills Compound Pandurang Budhkar Marg, Worli Mumbai- 400 030 PAN/GIR No.AAACB210…

DCIT 3(2), Mumbai vs. Idea Cellular Ltd, Mumbai

In the result, the appeal filed by the assessee is partly allowed for statistical purposes and the appeal filed by the revenue is dismissed

ITA 3674/MUM/2014[2009-10]Status: DisposedITAT Mumbai27 Jul 2023AY 2009-10

Bench: Shri Vikas Awasthy & Shri Gagan Goyal

For Appellant: Shri J. D. Mistry /Manish PadhiarFor Respondent: Shri T. Shankar, CIT-DR

Section 194Section 250Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “I”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER 1. ITA No. 3424/Mum/2014 (A.Y.2009-10) Vodafone Idea Limited (formerly known as Idea Cellular Limited) 10th Floor, Birla Centurion, Century Mills Compound, Pandurang Budhkar Marg, Worli, Mumbai-400 030 PAN: AAACB2199P ....... Appellant Vs. DCIT Cirl. 3(2), R. No. 608, 6th floor, Aayakar Bhavan, M. K. Road, Mumbai-400 020 ..... Respondent & 2. ITA No. 3674/Mum/2014 (A.Y. 2009-10) DCIT Cirl. 3(2), R. No. 608, 6th floor, Aayakar Bhavan, M. K. Road, Mumbai-400 020 ..…

Idea Cellular Limited, Mumbai vs. Dy. Comm of Income Tax-Circle 3(2), Mumbai

In the result, the appeal filed by the assessee is partly allowed for statistical purposes and the appeal filed by the revenue is dismissed

ITA 3424/MUM/2014[2009-10]Status: DisposedITAT Mumbai27 Jul 2023AY 2009-10

Bench: Shri Vikas Awasthy & Shri Gagan Goyal

For Appellant: Shri J. D. Mistry /Manish PadhiarFor Respondent: Shri T. Shankar, CIT-DR

Section 194Section 250Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “I”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER 1. ITA No. 3424/Mum/2014 (A.Y.2009-10) Vodafone Idea Limited (formerly known as Idea Cellular Limited) 10th Floor, Birla Centurion, Century Mills Compound, Pandurang Budhkar Marg, Worli, Mumbai-400 030 PAN: AAACB2199P ....... Appellant Vs. DCIT Cirl. 3(2), R. No. 608, 6th floor, Aayakar Bhavan, M. K. Road, Mumbai-400 020 ..... Respondent & 2. ITA No. 3674/Mum/2014 (A.Y. 2009-10) DCIT Cirl. 3(2), R. No. 608, 6th floor, Aayakar Bhavan, M. K. Road, Mumbai-400 020 ..…

M/S. Bitwise Solutions Pvt. Ltd., Pune vs. Deputy Commissioner of Income-Tax, Pune

In the result, appeal of the assessee is Partly Allowed

ITA 756/PUN/2017[2011-12]Status: DisposedITAT Pune29 Apr 2022AY 2011-12

Bench: Shri Satbeer Singh Godara, Jm & Dr. Dipak P. Ripote, Am आयकरअपीलसं. / Ita No.756/Pun/2017 िनधा"रणवष" / Assessment Year : 2011-12 Bitwise Solutions Pvt. Ltd., The Dcit, Circle-1(1), Pune. Bitwise World, Off International Vs Convention Centre, Shivaji Nagar, Senapati Bapat Road, Pune – 411 016. Pan: Aaacb 4239 K Appellant/ Revenue Respondent/ Assessee Assessee By Shri Kishor B Phadke – Ar Revenue By Shri S P Walimbe - Dr Date Of Hearing 27/04/2022 Date Of Pronouncement 29/04/2022 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assessee Is Directed Against The Order Of Ld.Commissioner Of Income Tax(Appeals)-1, Pune, Dated 15.12.2016 For The Assessment Year 2011-12.The Assessee Raised The Following Grounds Of Appeal: “1. The Learned Cit(A)-1, Pune Erred In Law & On Facts In Sustaining The Addition U/S.36(1)(Iii) Of The Ita, 1961 Of Rs.69,51,455/- Made By Learned Dcit, Circle-1(1), Pune(Hereinafter Referred To As The Learned Ao). 2. The Learned Cit(A)-1 & The Learned Ao Erred In Law & On Facts In Not Appreciating That, Share Purchase Transaction For Which Loan Was Availed Was A Business Transaction I.E. After Buying Shares, Bitwise Inc., Usa, Became 100% Subsidiary Of The Appellant Company. 3. The Learned Cit(A)-1 & The Learned Ao Further Erred In Law & On Facts In Not Appreciating That Appellant Company Benefitted From Share Purchase Transaction In Terms Of Direct Control Over Bitwise Inc., Usa & Assurance As To Getting Business In Future Years.

Section 36Section 36(1)(iii)Section 57

…आयकरअपीलीयअिधकरण“ए”"यायपीठपुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI SATBEER SINGH GODARA, JM AND DR. DIPAK P. RIPOTE, AM आयकरअपीलसं. / ITA No.756/PUN/2017 िनधा"रणवष" / Assessment Year : 2011-12 Bitwise Solutions Pvt. Ltd., The DCIT, Circle-1(1), Pune. Bitwise World, Off International Vs Convention Centre, Shivaji nagar, Senapati Bapat Road, Pune – 411 016. PAN: AAACB 4239 K Appellant/ Revenue Respondent/ Assessee Assessee by Shri Kishor B Phadke – AR Revenue by Shri S P Walimbe - DR Date of hearing 27/04/2022 Date of pronouncement 29/04/2022 आदेश/ ORDER PER DR. DIPAK P. RIPOTE, AM:…

PCIT v. Concentrix Services (I) Pvt. Ltd.

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