Pole to Win India (P.) Ltd. v. Deputy Commissioner of Income-lax

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judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2021.

Judgments citing Pole to Win India (P.) Ltd. v. Deputy Commissioner of Income-lax

DCIT 6(2), MUMBAI vs. DEUTSCHE NETWORKS SERVICES P. LTD( THROUGH ITS SUCCESSOR DBOI GLOBAL SERVICES P.LTD), MUMBAI

In the result, assessee’s appeal is partly allowed; and revenue’s appeal is dismissed

ITA 2136/MUM/2012[2007-08]Status: DisposedITAT Mumbai11 Aug 2021AY 2007-08

Bench: Shri Pramod Kumar () & Shri Saktijit Dey ()

…1 ITAs 2136/Mum/2012 & ITA 2254/Mum/2012 IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRAMOD KUMAR (VICE PRESIDENT) AND SHRI SAKTIJIT DEY (JUDICIAL MEMBER) I.T.A. No.2136/Mum/2012 (Assessment year 2007-08) Deputy Commissioner of Income- vs DBOI Global Services Pvt Ltd tax-8(1), Mumbai (successor to M/s Deutsche Networks Services Pvt Ltd), Logitech Park M.V. Road, Sakinaka, Andheri (E) Mumbai-400 072 PAN : AABCD7378L APPELLANT RESPONDENT I.T.A. No.2254/Mum/2012 (Assessment year 2007-08) DBOI Global Services Pvt Ltd vs Deputy Commissioner of Income-tax- (successor to M/sDeutsche 6(1), Mum…

ASST CIT 15(2)(2), MUMBAI vs. MAERSK GLOBAL SERVICES CENTRE (I) P.LTD, MUMBAI

In the result, the appeal of the Revenue is dismissed and CO of the assessee is partly allowed as indicated above

ITA 944/MUM/2016[2011-12]Status: DisposedITAT Mumbai19 Apr 2018AY 2011-12

Bench: Shri Mahavir Singh & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.944/Mum/2016 (नििाारण वर्ा / Assessment Year: 2011-12) बिाम/ Acit 15(2)(2) Maersk Global Services R.No. 403, 4 T H Floor, Centre (I) P. Ltd. Aaykar Bhavan, 4T H & 5T H Floor, V. M.K Road, Prudential Bldg, Mumbai-400020 Central Avenue Road, Hiranandani Business Park, Powai, Mumbai-400076 स्थायी ऱेखा सं./ Pan : Aadcm7786M (अपीऱाथी /Appellant) .. (प्रत्यथी / Respondent)

For Appellant: Shri. Porus KakaFor Respondent: Shri. V. Jenardhanan,DR

Section 143(3)

…आयकर अपीऱीय अधिकरण “K” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI MAHAVIR SINGH, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपीऱ सं./I.T.A. No.944/Mum/2016 (नििाारण वर्ा / Assessment Year: 2011-12) बिाम/ ACIT 15(2)(2) Maersk Global Services R.No. 403, 4 t h floor, Centre (I) P. Ltd. Aaykar Bhavan, 4t h & 5t h Floor, v. M.K Road, Prudential Bldg, Mumbai-400020 Central Avenue Road, Hiranandani Business Park, Powai, Mumbai-400076 स्थायी ऱेखा सं./ PAN : AADCM7786M (अपीऱाथी /Appellant) .. (प्रत्यथी / Respondent) CO. No.50/Mum/2016 arising out of आयकर…

M/S THOMSON REUTERS INDIA SERVICES PRIVATE LIMITED,BANGALORE vs. ADDL.C.I.T., BANGALORE

In the result, the assessee’s appeal is allowed/ treated as allowed

ITA 1206/BANG/2011[2007-08]Status: DisposedITAT Bangalore06 Apr 2017AY 2007-08

Bench: Smt. Asha Vijayaraghavan & Shri. S. Jayaraman

For Appellant: Shri. T. Suryanarayana, AdvocateFor Respondent: Ms. Neera Malhotra, CIT - DR

Section 10ASection 143(3)Section 234B

…IT(TP)A.1206/Bang/2011 Page - 1 IN THE INCOME TAX APPELLATE TRIBUNAL BENGALURU BENCH 'B', BENGALURU BEFORE SMT. ASHA VIJAYARAGHAVAN, JUDICIAL MEMBER AND SHRI. S. JAYARAMAN, ACCOUNTANT MEMBER I.T (TP).A No.1206/Bang/2011 (Assessment Year : 2007-08) M/s. Thomson Reuters India Services P. Ltd, (Formerly known as Thomson Corporation (International) P. Ltd,) Divyashree Technonopolis, 36/2 & 124, Yamalur Village, Varthur Hobli, Off HAL Airport Road, Bengaluru 560 047 .. Appellant PAN : AAACW1663L v. Additional Commissioner of Income-Tax, Range -12, Bengaluru .. Respondent Assessee by : Shri. T. Suryanarayana, A…