PTC Software (India) (P.) Ltd. v. Dy. CIT

67 SOT 138Income Tax Appellate Tribunal2015#21225 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,615 Indian tax judgments — from 2018 to 2022.

Judgments citing PTC Software (India) (P.) Ltd. v. Dy. CIT

M/S. Vee Technologies Private Limited, Bangalore vs. Principal Commissioner of Income Tax, Bengaluru-7, Bengaluru

In the result, appeal of the assessee is partly allowed

ITA 7/BANG/2022[2014-15]Status: DisposedITAT Bangalore07 Mar 2022AY 2014-15

Bench: Shri N.V. Vasudevan & Shri B. R. Baskaranassessment Year : 2014-15 M/S. Vee Technologies Pvt. Ltd., Vs. The Principal Commissioner Of Income Tax, No.71, Sona Towers, Millers Road, Bengaluru – 7, Bengaluru – 560 052. Bengaluru. Pan : Aabcv 0100 C Appellant Respondent It(Tp)A No.2042/Bang/2019 Assessment Year : 2014-15 M/S. Vee Technologies Pvt. Ltd., Vs. Ito, No.71, Sona Towers, Millers Road, Ward – 7[1][2], Bengaluru – 560 052. Bengaluru. Pan : Aabcv 0100 C Appellant Respondent Appellant By : Shri. Suresh Muthukrishna, Ca Respondent By : Shri. Sumer Singh Meena, Cit(Dr)(Itat), Bengaluru Date Of Hearing : 02.03.2022 Date Of Pronouncement : 07.03.2022 O R D E R Per N. V. Vasudevan:

For Appellant: Shri. Suresh Muthukrishna, CAFor Respondent: Shri. Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru
Section 10BSection 143(3)Section 263Section 92C

…ng entities mentioned at nos.(i) to (iv) above are not Comparables to the IT(TP)A No.2042/Bang/2019 Page 12 of 19 Respondent. This by following the decision of its Co-ordinate Bench in PTC Software (India) (P.) Ltd. v. Dy. CIT [2014] 52 taxmann.com 35l/[2015] 67 SOT 138 (URO) (Punj. - Trib). 4. Mr. Suresh Kumar teamed counsel appearing for the Revenue very fairly pointed out that being aggrieved by the decision of the Tribunal in PTC Software (I) (P.) Ltd. (supra), the Revenue had preferred an appeal to this Court being IT Appeal No. 598 of 2016 - Pr. CST v. PTC Software (I) (P.) Ltd. This Court dismissed the Rev…

M/S. Vee Technologies Private Limited, Bengaluru vs. The Income Tax Officer, Ward- 7(1)(2), Bengaluru

In the result, appeal of the assessee is partly allowed

ITA 2042/BANG/2019[2014-15]Status: DisposedITAT Bangalore07 Mar 2022AY 2014-15

Bench: Shri N.V. Vasudevan & Shri B. R. Baskaranassessment Year : 2014-15 M/S. Vee Technologies Pvt. Ltd., Vs. The Principal Commissioner Of Income Tax, No.71, Sona Towers, Millers Road, Bengaluru – 7, Bengaluru – 560 052. Bengaluru. Pan : Aabcv 0100 C Appellant Respondent It(Tp)A No.2042/Bang/2019 Assessment Year : 2014-15 M/S. Vee Technologies Pvt. Ltd., Vs. Ito, No.71, Sona Towers, Millers Road, Ward – 7[1][2], Bengaluru – 560 052. Bengaluru. Pan : Aabcv 0100 C Appellant Respondent Appellant By : Shri. Suresh Muthukrishna, Ca Respondent By : Shri. Sumer Singh Meena, Cit(Dr)(Itat), Bengaluru Date Of Hearing : 02.03.2022 Date Of Pronouncement : 07.03.2022 O R D E R Per N. V. Vasudevan:

For Appellant: Shri. Suresh Muthukrishna, CAFor Respondent: Shri. Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru
Section 10BSection 143(3)Section 263Section 92C

…ng entities mentioned at nos.(i) to (iv) above are not Comparables to the IT(TP)A No.2042/Bang/2019 Page 12 of 19 Respondent. This by following the decision of its Co-ordinate Bench in PTC Software (India) (P.) Ltd. v. Dy. CIT [2014] 52 taxmann.com 35l/[2015] 67 SOT 138 (URO) (Punj. - Trib). 4. Mr. Suresh Kumar teamed counsel appearing for the Revenue very fairly pointed out that being aggrieved by the decision of the Tribunal in PTC Software (I) (P.) Ltd. (supra), the Revenue had preferred an appeal to this Court being IT Appeal No. 598 of 2016 - Pr. CST v. PTC Software (I) (P.) Ltd. This Court dismissed the Rev…

Assistant Commissioner of Income-Tax vs. Visteon Engg. Center (I) Pvt. Ltd., Pune

Accordingly, the appeal of Revenue is dismissed

ITA 540/PUN/2015[2010-11]Status: DisposedITAT Pune28 May 2018AY 2010-11

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri Ketan Ved & Ms. Nupoor ShahFor Respondent: Smt. Nirupama Kotru
Section 143(3)

…pport his submissions, the ld. AR placed reliance on the following decisions : i. Rampgreen Solutions Pvt. Ltd. Vs. CIT, 377 ITR 533 (Delhi); ii. John Deere India (P.) Ltd. Vs. DCIT, 77 taxmann.com 7 (Pune-Trib.); iii. PTC Software (India) Pvt. Ltd. Vs. DCIT 67 SOT 138 (Pune-Trib.). 4.5 In ground No. 6 of the appeal the assessee has assailed application of export turnover filter in selection of comparable companies. The ld. AR fairly admitted that in the earlier assessment years the assessee has not agitated this ground. 4.6 In ground No. 7 of the appeal the assessee has assailed the findings of DRP/Assessing…

Visteon Engineering Center (India) Private Ltd., Pune vs. Assistant Commissioner of Income-Tax

Accordingly, the appeal of Revenue is dismissed

ITA 316/PUN/2015[2010-11]Status: DisposedITAT Pune28 May 2018AY 2010-11

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri Ketan Ved & Ms. Nupoor ShahFor Respondent: Smt. Nirupama Kotru
Section 143(3)

…pport his submissions, the ld. AR placed reliance on the following decisions : i. Rampgreen Solutions Pvt. Ltd. Vs. CIT, 377 ITR 533 (Delhi); ii. John Deere India (P.) Ltd. Vs. DCIT, 77 taxmann.com 7 (Pune-Trib.); iii. PTC Software (India) Pvt. Ltd. Vs. DCIT 67 SOT 138 (Pune-Trib.). 4.5 In ground No. 6 of the appeal the assessee has assailed application of export turnover filter in selection of comparable companies. The ld. AR fairly admitted that in the earlier assessment years the assessee has not agitated this ground. 4.6 In ground No. 7 of the appeal the assessee has assailed the findings of DRP/Assessing…

PTC Software (India) (P.) Ltd. v. Dy. CIT (67 SOT 138) — Cited in 4 Judgments | BharatTax