Pr. CIT v. J.P. Morgan Services India (P.) Ltd.

119 Taxmann.com 414Supreme Court of India2020#22159 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 331,145 Indian tax judgments — from 2022 to 2025.

Sections most often in play

Section 234BSection 10DSection 143(3)Section 144BSection 144C(13)Section 144C(8)Section 153Section 270A

Issues it is cited on

comparable companiessection 92ca(3)interest under section 234barm's length priceassociated enterprisestransfer pricing adjustmenttnmmsection 92casection 92cassociated enterprisesection 92international transaction

Judgments citing Pr. CIT v. J.P. Morgan Services India (P.) Ltd.

Vodafone India Services Private Limited, Mumbai vs. Income-Tax Officer, Mumbai

In the result of the appeal filed by the assessee stands partly allowed as indicated herein above

ITA 4710/MUM/2024[2020-21]Status: DisposedITAT Mumbai28 Feb 2025AY 2020-21

Bench: Smt. Beena Pillai () & Shri Renu Jauhri ()

Section 143Section 144BSection 144CSection 144C(8)Section 153Section 92D

…` IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SMT. BEENA PILLAI (JUDICIAL MEMBER) AND SHRI RENU JAUHRI (ACCOUNTANT MEMBER) I.T.A. No.4710/Mum/2024 Assessment Year: 2020-21 Vodafone India Services Vs. The Assistant Private Ltd. Commissioner of 201-206 Above Corp Income-tax. Bank, Circle 8(3)(1), Shiv Smriti, 2nd Floor, Aayakar Bhawan, 49/A Annie Besant Road Maharshi Mumbai, Worli S.O, Karve Road, Mumbai-400018. New Marine Lines, PAN: AAACZ1849D Churchgate, Mumbai-400020. (Appellant) (Respondent) Appellant by Shri. Siddhesh Chaugule Respondent by Shri. Pankaj Kumar, SR. D.R. Date of Hearing…

Hewlett-Packard Globalsoft Private Limtied, Bangalore vs. DCIT, Bangalore

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

ITA 835/BANG/2016[2011-12]Status: DisposedITAT Bangalore03 Jun 2022AY 2011-12

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : BANGALORE BEFORE SHRI. CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER IT(TP)A No. 810/Bang/2016 Assessment Year : 2011-12 M/s. EIT Services India Pvt. Ltd., The Assistant Formerly known as Commissioner of Hewlett Packard Global Income Tax, Soft Pvt. Ltd., Circle 3 (1)(2), No. 39, 40, Bangalore. Vs. Electronic City, Phase – I, Bangalore – 560 100. PAN: AAACD4078L APPELLANT RESPONDENT & IT(TP)A No. 835/Bang/2016 Assessment Year : 2011-12 (By Assessee) : Shri Padam Chand Khincha, Assessee by CA : Dr. Manjunath Karkihalli, Revenue by CIT DR D…

DCIT, Bangalore vs. M/S Hewlett Packard Globalsoft Pvt. Ltd., Bangalore

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

ITA 810/BANG/2016[2011-12]Status: DisposedITAT Bangalore03 Jun 2022AY 2011-12

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : BANGALORE BEFORE SHRI. CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER IT(TP)A No. 810/Bang/2016 Assessment Year : 2011-12 M/s. EIT Services India Pvt. Ltd., The Assistant Formerly known as Commissioner of Hewlett Packard Global Income Tax, Soft Pvt. Ltd., Circle 3 (1)(2), No. 39, 40, Bangalore. Vs. Electronic City, Phase – I, Bangalore – 560 100. PAN: AAACD4078L APPELLANT RESPONDENT & IT(TP)A No. 835/Bang/2016 Assessment Year : 2011-12 (By Assessee) : Shri Padam Chand Khincha, Assessee by CA : Dr. Manjunath Karkihalli, Revenue by CIT DR D…