Pr.CIT v. B.C. Management Services (P.) Ltd.

89 Taxmann.com 68High Court2018#2057 most cited

What is Pr.CIT v. B.C. Management Services (P.) Ltd. authority for?

Notional interest on delayed payments received from an Associated Enterprise (AE) cannot be treated as part of the income for tax purposes, thereby no question of law arises regarding such adjustments by the TPO/AO.

56

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2018 to 2025.

Also referred to as

Pr.CIT v. B.C. Management Services (P.) Ltd. · notional interest · delayed payment · associated enterprise · AE · transfer pricing adjustment · Section 92B · Section 92C · TPO · income on receivables

Also reported as

403 ITR 45253 Taxmann 138

Sections most often in play

Section 143(3)Section 92BSection 263Section 271AASection 92C(2)Section 92CASection 92CA(3)Section 115-O
Read the full judgment

Issues it is cited on

safe harbour rulescontemporaneous datamultiple year datacaptive service providersafe harbourinterest on outstanding receivablessection 92c(1)working capital adjustmentsection 92b(1)section 92dsection 92c(2)tested party

Judgments citing Pr.CIT v. B.C. Management Services (P.) Ltd.

Deputy Commissioner of Income-Tax, Circle - 3, Pune vs. M/S. Oshung Electronics India Private Limited, Pune

Appeal are dismissed

ITA 854/PUN/2018[2010-11]Status: DisposedITAT Pune21 Nov 2019AY 2010-11

Bench: Shri R.S.Syal, Vp & Shri Partha Sarathi Chaudhury, Jm आयकर अपीऱ सं. / Ita No.854/Pun/2018 नििाारण वषा / Assessment Year : 2010-11 The Deputy Commissioner Of Income Tax, Circle-3, Pune. .......अऩीऱाथी / Appellant बिाम / V/S.

For Appellant: Shri Ajit Kumar JainFor Respondent: Ms. Neha Deshpande

…ange gains earned by the assessee, which is in relation to trading items and emanating from international transactions, cannot be treated as non- operating losses and gains, the Hon’ble Delhi High Court in Pr. CIT VS. B.C. Management Services Pvt. Ltd. (2018) 403 ITR 45 (Del) reiterated held that foreign exchange fluctuation in relation to trading transactions, prior to safe harbor rules from 2013, is operating gain or loss. In view of the foregoing discussion, we are of the considered opinion that the amount of foreign exchange gain/loss arising out of trading transactions is required to be considered as an item…

Agilyst Consulting Pvt. Ltd.(Merged With Eclerx Services Ltd.), Mumbai vs. DCIT, Cir.2(1)(2), Mumbai

In the result, appeal is partly allowed

ITA 3999/MUM/2017[2010-11]Status: DisposedITAT Mumbai14 Oct 2019AY 2010-11

Bench: Shri Saktijit Dey & Shri Manoj Kumar Aggarwal

For Appellant: Shri Arijit Chakravarty a/wFor Respondent: Shri Rignesh K. Das

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER IT(TP)A no.3999/Mum./2017 (Assessment Year : 2010–11) Agilyst Consulting Pvt. Ltd. (Merged with eClerx Services Ltd.) Sonawala Building, 29, Bank Street ……………. Appellant Fort, Mumbai 400 023 PAN – AAHCA0105A v/s Dy. Commissioner of Income Tax ……………. Respondent Circle–2(1)(2), Mumbai Assessee by : Shri Arijit Chakravarty a/w Shri Abhishek Tilak Revenue by : Shri Rignesh K. Das Date of Hearing – 17.07.2019 Date of Order – 14.10.2019 O R D E R PER SAKTIJIT DEY, J.M.…

Schl (India) P. Ltd, Mumbai vs. DCIT RG 8(2)(1), Mumbai

In the result, assessee’s appeal is partly allowed

ITA 2495/MUM/2017[2012-13]Status: DisposedITAT Mumbai30 Aug 2019AY 2012-13

Bench: Shri Saktijit Dey & Shri Manoj Kumar Aggarwal

For Appellant: Shri Vijay MehtaFor Respondent: Shri Sunil K. Jha
Section 143(3)Section 144C(13)

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER IT(TP)A no.2495/Mum./2017 (Assessment Year : 2012–13) SHL India Pvt. Ltd. 902, 9th Floor, Peninsula Corporate Park Tower–1, Ganpatrao Kadam Marg ……………. Appellant Lower Parel, Mumbai 400 013 PAN – AADCS2982D v/s Dy. Commissioner of Income Tax ……………. Respondent Range–8(2)(1), Mumbai Assessee by : Shri Vijay Mehta Revenue by : Shri Sunil K. Jha Date of Hearing – 04.06.2019 Date of Order – 30.08.2019 O R D E R PER SAKTIJIT DEY. J.M. Captioned appeal by the assessee is…

DCIT 9(2), Mumbai vs. Morgan Stanley Advantage Services P.Ltd, Mumbai

In the result, appeal of the assessee is treated as allowed in view of our

ITA 4406/MUM/2012[2007-08]Status: DisposedITAT Mumbai10 Jul 2019AY 2007-08

Bench: Shri G.S. Pannu, Vice- & Shri Pawan Singhdcit-9(2) M/S. Morgan Stanley Room No. 218, 2Nd Floor, Advantage Services Pvt. Ltd. Aayakar Bhavan, Athena Building No.5, M.K. Road, Sector-30, Mindscape, Vs. Mumbai-400020. Goregaon (W), Mumbai-400074. Pan: Aaaca3400B Appellant Respondent M/S. Morgan Stanley Dcit, Cc-3(4) Advantage Services Pvt. Ltd. Aayakar Bhavan, Athena Building No.5, M.K. Road, Sector-30, Mindscape, Mumbai-400018. Vs. Goregaon (W), Mumbai-400074. Pan: Aaaca3400B Appellant Respondent Appellant By : Shri Jayant Kumar (Dr) Respondent By : Shri Sunil M. Lala With Shri Tushar Hathiramani (Ar) Date Of Hearing : 10.05.2019 Date Of Pronouncement : 10.07.2019 Order Under Section 254(1)Of Income Tax Act

For Appellant: Shri Jayant Kumar (DR)For Respondent: Shri Sunil M. Lala with Shri Tushar Hathiramani (AR)
Section 133(6)Section 143(3)Section 250Section 254(1)Section 92CSection 92C(1)

…IN THE INCOME-TAX APPELLATE TRIBUNAL “K” BENCH MUMBAI BEFORE SHRI G.S. PANNU, VICE-PRESIDENT AND SHRI PAWAN SINGH, JUDICIAL MEMBER DCIT-9(2) M/s. Morgan Stanley Room No. 218, 2nd Floor, Advantage Services Pvt. Ltd. Aayakar Bhavan, Athena Building No.5, M.K. Road, Sector-30, Mindscape, Vs. Mumbai-400020. Goregaon (W), Mumbai-400074. PAN: AAACA3400B Appellant Respondent M/s. Morgan Stanley DCIT, CC-3(4) Advantage Services Pvt. Ltd. Aayakar Bhavan, Athena Building No.5, M.K. Road, Sector-30, Mindscape, Mumbai-400018. Vs. Goregaon (W), Mumbai-400074. PAN: AAACA3400B Appellant Respondent Appellant by : Shri Jayant…

M/S. Barco Electronic Systems (P) Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee is allowed

ITA 1530/DEL/2016[2010-11]Status: DisposedITAT Delhi28 Jun 2019AY 2010-11

Bench: Shri Amit Shukla & Shri O.P. Kantassessment Year: 2010-11 M/S. Barco Electronic Vs. Deputy Commissioner Of Systems (P.) Ltd., Income Tax, E-20, 1St & 2Nd Floor, Hauz Circle-4(1), New Delhi Khas, New Delhi Pan : Aaacb5865F (Appellant) (Respondent) Appellant By S/Shri Gautam Jain & Piyush Kamal; & Ms. Monika, Ca Respondent By Shri Sandeep Kr. Mishra, Sr.Dr

Section 143(2)

…erized as international transaction. • Further allowing the credit period to the AE is not an independent international transaction but it is depending and consequential on the sales made to the AE. • Reliance is placed on following judicial pronouncements: - 403 ITR 45 (Del) PCIT vs. B.C. Management Services (P) Ltd. - 34 taxmann.com 298 (Mum) ACIT Vs. Nimbus Communications Ltd. - 94 Taxmann.com (Visakhapatnam) GVK Power & Infrastructure Ltd vs. ACIT - 68 SOT 259 (Mum) Goldstar Jewellery Ltd vs. JCIT - 65 Taxmann.com 187 (Bang) Avnet India (P) Ltd vs. Dy CIT 3.2 No separate adjustment in respect of interest is r…

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)

…is no reason to exclude this company from the list of final set of comparables for the year under consideration. In this regard, he relied upon the decision of the Hon’ble Delhi High Court in the case of Pr. CIT vs B.C. Management Services Pvt. Ltd. (2018) 403 ITR 45 (Del.). 24. The Ld. DR, on the other hand, strongly supported the order of the TPO as well as DRP and submitted that the DRP has brought out clear facts to the effect that this company is persistent loss making company and hence cannot be compare with the assessee which is a costless entity. The DR further submitted that even though the AR for t…

Ina Bearings India Pvt. Ltd, Pune vs. Deputy Commissioner of Income Tax

In the result, the appeal of the assessee is allowed to the

ITA 43/PUN/2017[2010-11]Status: DisposedITAT Pune07 Jun 2019AY 2010-11

Bench: Shri R.S. Syal & Shri Partha Sarathi Chaudhuryआयकर अपील सं. / Ita No.43/Pun/2017 िनधा"रण वष" / Assessment Year : 2010-11

…ge gains earned by the assessee, which is in relation to trading items and emanating from international transactions, cannot be treated as non-operating losses and gains, the Hon’ble Delhi High Court in Pr. CIT VS. B.C. Management Services Pvt. Ltd. (2018) 403 ITR 45 (Del) reiterated held that foreign exchange fluctuation in relation to trading transactions, prior to safe harbor rules from 2013, is operating gain or loss. In view of the foregoing discussion, we are of the considered opinion that the amount of foreign exchange gain/loss arising out of trading transactions is required to be considered as an…

Assistant Commissioner of Income, Circle-1(1), Guntur vs. M/S Ccl Products(India) Limited, Guntur

In the result, appeal of the revenue is dismissed

ITA 348/VIZ/2018[2014-15]Status: DisposedITAT Visakhapatnam03 Apr 2019AY 2014-15

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.348/Viz/2018 (ननधधारण वर्ा/ Assessment Year:2014-15) Dcit, Circle-1(1) Vs. M/S Ccl Products (India) Guntur Pvt. Ltd. Duggirala Post & Mandal Guntur [Pan : Aaacc9552G] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri D.K.Sonowal, Dr प्रत्यधथी की ओर से/ Respondent By : Shri Ramesh Babu, Ar सुनवधई की तधरीख / Date Of Hearing : 20.03.2019 घोर्णध की तधरीख/Date Of Pronouncement : 03 .04.2019

For Appellant: Shri D.K.Sonowal, DRFor Respondent: Shri Ramesh Babu, AR
Section 92BSection 92C

…आयकर अपीलीय अधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगाा राि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर धसंह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.348/VIZ/2018 (ननधधारण वर्ा/ Assessment Year:2014-15) DCIT, Circle-1(1) Vs. M/s CCL Products (India) Guntur Pvt. Ltd. Duggirala Post & Mandal Guntur [PAN : AAACC9552G] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant by : Shri D.K.Sonowal, DR प्रत्यधथी की ओर से/ Respondent by : Shri…

M/S. Integreon India Pvt. Ltd., Mumbai vs. DCIT, New Delhi

In the result, the appeal of the assessee is allowed

ITA 1173/DEL/2016[2011-12]Status: DisposedITAT Delhi02 Apr 2019AY 2011-12

Bench: Shri N.K. Billaiya & Shri Sandeep Gosain[A.Y 2011-12] M/S Integreon India Pvt Ltd Vs. The Dy. C.I.T 602, 6Th Floor, I.T. Building - 3 Circle - 11(1) Nesco I.T. Park, Nesco Complex New Delhi Western Express Highway Goregaon [East], Mumbai Pan: Aaccg 7235 J (Applicant) (Respondent) Assessee By : Shri Niraj Sheth, Adv Department By : Shri Sanjay I Bara, Cit-Dr Date Of Hearing : 13.03.2019 Date Of Pronouncement : 02.04.2019

For Appellant: Shri Niraj Sheth, AdvFor Respondent: Shri Sanjay I Bara, CIT-DR
Section 115JSection 143(3)Section 2Section 271(1)(c)Section 92D

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘I-1’ BENCH, NEW DELHI BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER, AND SHRI SANDEEP GOSAIN, JUDICIAL MEMBER [A.Y 2011-12] M/s Integreon India Pvt Ltd Vs. The Dy. C.I.T 602, 6th Floor, I.T. Building - 3 Circle - 11(1) Nesco I.T. Park, Nesco Complex New Delhi Western Express Highway Goregaon [East], Mumbai PAN: AACCG 7235 J (Applicant) (Respondent) Assessee By : Shri Niraj Sheth, Adv Department By : Shri Sanjay I Bara, CIT-DR Date of Hearing : 13.03.2019 Date of Pronouncement : 02.04.2019 ORDER PER N.K. BILLAIYA, ACCOUNTANT MEMBER, This appeal by the assessee…

ACIT 14(2)(1), Mumbai vs. Hapag Lloyd Global Services P.Ltd, Thane

In the result, grounds of Cross Objection raised by revenue are allowed

ITA 407/MUM/2016[20011-12]Status: DisposedITAT Mumbai15 Mar 2019

Bench: Shri R.C. Sharma & Shri Pawan Singhacit-14(2)(1) M/S Hapad Lloyd Global 432, 4Th Floor, Services Pvt. Ltd., Unit No. 402, Aayakar Bhavan, 403, Dosti Pinnacle, Plot No.E-7, Mumbai-400020. Road No.22, Wagle Industrial Vs. Estate, Thane(W)-400604. Pan: Aaccc1314L Appellant Respondent Cross Objection No. 27/Mum/2016 (Assessment Year 2011-12) M/S Hapad Lloyd Global Acit-14(2)(1) Services Pvt. Ltd., Unit No. 402, 432, 4Th Floor, 403, Dosti Pinnacle, Plot No.E-7, Aayakar Bhavan, Road No.22, Wagle Industrial Mumbai-400020. V Estate, Thane(W)-400604. S. Pan: Aaccc1314L Appellant Respondent Appellant By : Sh. Jayant Kumar (Cit-Dr) Respondent By : Shri Dhanesh Bafna (Ar) Date Of Hearing : 01.03.2019 Date Of Pronouncement : 15.03.2019

For Appellant: Sh. Jayant Kumar (CIT-DR)For Respondent: Shri Dhanesh Bafna (AR)
Section 143(3)Section 144C(13)Section 253Section 254(1)Section 92C

…IN THE INCOME-TAX APPELLATE TRIBUNAL “K” BENCH MUMBAI BEFORE SHRI R.C. SHARMA, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ACIT-14(2)(1) M/s Hapad Lloyd Global 432, 4th Floor, Services Pvt. Ltd., Unit No. 402, Aayakar Bhavan, 403, Dosti Pinnacle, Plot No.E-7, Mumbai-400020. Road No.22, Wagle Industrial Vs. Estate, Thane(W)-400604. PAN: AACCC1314L Appellant Respondent Cross Objection No. 27/Mum/2016 (Assessment Year 2011-12) M/s Hapad Lloyd Global ACIT-14(2)(1) Services Pvt. Ltd., Unit No. 402, 432, 4th Floor, 403, Dosti Pinnacle, Plot No.E-7, Aayakar Bhavan, Road No.22, Wagle Industrial Mumbai-400020…

M/S Timex Group India Ltd., Noida vs. DCIT, New Delhi

ITA 845/DEL/2016[2011-12]Status: DisposedITAT Delhi20 Dec 2018AY 2011-12

Bench: Hon’Ble, Shri G.D. Agrawal & Shri Kuldip Singh

For Appellant: Shri Ajay Vohra, Senior AdvocateFor Respondent: Shri Sanjay I. Bara, CIT DR
Section 143Section 143(3)Section 144CSection 92Section 92B

…to prove that segmental financial of this company to work out profitability with respect to ITES segment and software development segment is not available. Hon’ble Delhi High Court in case cited as Pr.CIT vs. B.C. 37. Management Services (P.) Ltd. – (2018) 403 ITR 45 (Delhi) has affirmed the findings returned by the Tribunal excluding Accentia as a comparable vis-à-vis routine ITES provider on ground of being engaged in KPO services in health care sector. Moreover, Accentia owns various software products, as discussed in the preceding paras. Even, segmental financials to work out the profitability of Accenti…

DCIT, New Delhi vs. M/S Microfoft India (R&D) Pvt. Ltd, New Delhi

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

ITA 691/DEL/2016[2011-12]Status: DisposedITAT Delhi14 Sept 2018AY 2011-12

Bench: Shri R.S. Syal & Shri K. Narasimha Charyassessment Year : 2011-12

For Appellant: Shri Nageshwar RaoFor Respondent: Shri Sanjay I Bara, CIT, DR
Section 143(3)Section 144C

…cts and rendering of services. In this view of the matter, it becomes clear that this company is nowhere close to the exclusive ITES segment of the assessee company. The Hon'ble Delhi High Court in Principal CIT vs. B.C. Management Services Pvt. Ltd. (2018) 403 ITR 45 (Del), has held that Accentia Technologies Pvt. Ltd. is engaged in KPO services and is, hence, not comparable with a company providing ITES. This decision has also been rendered for the assessment year 2011-12, which is under consideration in this appeal. We, therefore, order to exclude this company from the list of comparables. (ii) ICRA Tec…

Inductis India Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeal of the assessee stands allowed in

ITA 1203/DEL/2017[2012-13]Status: DisposedITAT Delhi20 Aug 2018AY 2012-13

Bench: Shri Pramod Kumar & Shri Sudhanshu Srivastavaasstt. Year: 2012-13

For Appellant: Shri Vishal Kalra, AdvFor Respondent: Ms Paramita M. Biswas, CIT DR
Section 14ASection 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘I-2’ NEW DELHI BEFORE SHRI PRAMOD KUMAR, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER Asstt. Year: 2012-13 Inductis India Pvt. Ltd., vs ACIT, 414, 4th Floor, DLF Jasola Tower B, Circle-12(1), Plot No. 10 & 11, DDA District New Delhi. Centre, Jasola, New Delhi-110044 (PAN: AAACI8497C) (Appellant) (Respondent) Appellant by: Shri Vishal Kalra, Adv. Respondent by: Ms Paramita M. Biswas, CIT DR Date of hearing: 21.05.2018 Date of pronouncement: 20.08.2018 ORDER PER SUDHANSHU SRIVASTAVA, J.M. This appeal has been preferred by the assessee a…

Torus Business Solutions Pvt. Ltd., New Delhi vs. DCIT, New Delhi

Appeal is dismissed

ITA 1974/DEL/2015[2010-11]Status: DisposedITAT Delhi10 Aug 2018AY 2010-11

Bench: Sh. N. K. Saini, Am & Sh. Kul Bharat, Jm Ita No. 1974/Del/2015 : Asstt. Year : 2010-11 Torus Business Solutions Pvt. Vs Dcit, Ltd., S-369, Greater Kailash-Ii, Circle-25(2), New Delhi-110048 New Delhi (Appellant) (Respondent) Pan No. Aadct1441Q

For Appellant: Sh. Ravi Sharma, AdvFor Respondent: Smt. Binita Devi Neorem, Sr. DR
Section 143(3)Section 234BSection 271(1)(c)Section 92Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I-2’, NEW DELHI Before Sh. N. K. Saini, AM and Sh. Kul Bharat, JM ITA No. 1974/Del/2015 : Asstt. Year : 2010-11 Torus Business Solutions Pvt. Vs DCIT, Ltd., S-369, Greater Kailash-II, Circle-25(2), New Delhi-110048 New Delhi (APPELLANT) (RESPONDENT) PAN No. AADCT1441Q ITA No. 6201/Del/2015 : Asstt. Year : 2011-12 DCIT, Vs Torus Business Solutions Pvt. Ltd., Circle-25(2), S-369, Greater Kailash-II, New Delhi New Delhi-110048 (APPELLANT) (RESPONDENT) PAN No. AADCT1441Q CO No. 23/Del/2016 : Asstt. Year : 2011-12 Torus Business Solutions Pvt. Vs DCIT, Ltd., S-369, Gr…

Degania Medical Devices Pvt. Ltd., Gurgaon vs. DCIT, Gurgaon

In the result, appeal of the assessee is allowed in part for statistical purposes

ITA 1254/DEL/2015[2010-11]Status: DisposedITAT Delhi27 Jun 2018AY 2010-11

Bench: Shri Prashant Maharishi & Shri K.Narasimha Charyassessment Year. 2010-11

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: ‘I-1’, NEW DELHI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER ASSESSMENT YEAR. 2010-11 M/s Degania Medical Devices Dy.CIT Pvt. Ltd., Plot No.251, Sector-6, vs. Circle –1(1) IMT Manesar, Gurgaon. Gurgaon. PAN: AACCD0262A (Appellant) (Respondent) Sh. Rohit Tiwari, Advocate Assessee by Sh. Shobhit Tiwari, Advocate Department by Sh. Sanjay I Bara, CIT, D.R. Date of Hearing 13.06.2018 Date of Pronouncement 27.06.2018 ORDER PER K.NARASIMHA CHARY, JM This is an appeal preferred by the assessee challenging the orde…

Aptara Technologies Private Limited, Pune vs. Deputy Commissioner of Income-Tax

In the result, appeal of assessee is partly allowed

ITA 291/PUN/2016[2011-12]Status: DisposedITAT Pune05 Jun 2018AY 2011-12

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita No.291/Pun/2016 नििाारण वषा / Assessment Year : 2011-12 Aptara Technologies Private Limited, (Formerly: Maximize Learning Private Limited) F. No. A/16, Garnet Residency, S. No.9/13, Wanawadi, Pune- 411 040. Pan : Aaacc7416K .......अऩीऱाथी / Appellant बिाम / V/S. The Deputy Commissioner Of Income Tax, Circle -1(1), Pune. ……प्रत्यथी / Respondent

For Appellant: Shri Ketan K. VedFor Respondent: Shri Rajeev Kumar, CIT
Section 143(3)Section 234BSection 271(1)(c)Section 92C(2)

…आयकर अपीऱीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE सुश्री सुषमा चावला, न्याययक सदस्य, एवं श्री अयिल चतुवेदी, लेखा सदस्य, के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA No.291/PUN/2016 नििाारण वषा / Assessment Year : 2011-12 Aptara Technologies Private Limited, (Formerly: Maximize Learning Private Limited) F. No. A/16, Garnet Residency, S. No.9/13, Wanawadi, Pune- 411 040. PAN : AAACC7416K .......अऩीऱाथी / Appellant बिाम / V/s. The Deputy Commissioner of Income Tax, Circle -1(1), Pune. ……प्रत्यथी / Respondent Appellant by : Sh…