PubMatic India Ltd. v. ACIT

91 Taxmann.com 356Reported decision2018#16225 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2019 to 2023.

Judgments citing PubMatic India Ltd. v. ACIT

Lionbridge Technologies P. Ltd, Navi Mumbai vs. Asst CIT 15(2)(1), Mumbai

Appeals of the assessee are allowed

ITA 7304/MUM/2017[2013-14]Status: DisposedITAT Mumbai20 Feb 2023AY 2013-14

Bench: Shri Prashant Maharishi, Am & Ms Kavitha Rajagopal, Jm

For Appellant: MukeshFor Respondent: Samruddhi Dhananjay Hande, SR AR

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND MS KAVITHA RAJAGOPAL, JM ITA No. 1291 & 7304/MUM/2017 (Assessment Year 2012-13, 2013-14) Lionbridge Technologies Private ACIT,15(2)(1) Limited, Room No. 357, 3 rd Floor, Aayakar 3 rd Floor, Reliable Tech Park Off Vs. Bhavan, M.K.Road, Mumbai- 400 Thane, Belapur RD, 020 Airoli- 400 708 (Appellant) (Respondent) PAN No. AABCT3380Q Assessee by : Mukesh Butani/ Karishma R. Phatarphekar/ Harsh Shah/ Pratik Poddar/ Paras Savla Revenue by : Samruddhi Dhananjay Hande, SR AR Date of hearing: 23.11.2022 Date of pronouncement :…

Lionbridge Technologies P.Ltd, Navi Mumbai vs. Asst CIT 15(2)(1), Mumbai

Appeals of the assessee are allowed

ITA 1291/MUM/2017[2012-13]Status: DisposedITAT Mumbai20 Feb 2023AY 2012-13

Bench: Shri Prashant Maharishi, Am & Ms Kavitha Rajagopal, Jm

For Appellant: MukeshFor Respondent: Samruddhi Dhananjay Hande, SR AR

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND MS KAVITHA RAJAGOPAL, JM ITA No. 1291 & 7304/MUM/2017 (Assessment Year 2012-13, 2013-14) Lionbridge Technologies Private ACIT,15(2)(1) Limited, Room No. 357, 3 rd Floor, Aayakar 3 rd Floor, Reliable Tech Park Off Vs. Bhavan, M.K.Road, Mumbai- 400 Thane, Belapur RD, 020 Airoli- 400 708 (Appellant) (Respondent) PAN No. AABCT3380Q Assessee by : Mukesh Butani/ Karishma R. Phatarphekar/ Harsh Shah/ Pratik Poddar/ Paras Savla Revenue by : Samruddhi Dhananjay Hande, SR AR Date of hearing: 23.11.2022 Date of pronouncement :…

Infor (India) Private Limited, Hyderabad vs. Dy.Commissioner of Income Tax, Cirlcle-2(1), Hyderabad

In the result, the assessee’s appeals for the A

ITA 2307/HYD/2018[2014-15]Status: DisposedITAT Hyderabad06 Aug 2019AY 2014-15

Bench: Smt. P. Madhavi Devi & Shri S.Rifaur Rahman

For Appellant: Sri Sunil Moti LalaFor Respondent: Sri Y.V.S.T. Sai, CIT-DR
Section 143(3)Section 92C

…ITA Nos 161 and 2307 of 2018 Infor India P Ltd Hyderabad. IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ A ‘ Bench, Hyderabad Before Smt. P. Madhavi Devi, Judicial Member AND Shri S.Rifaur Rahman, Accountant Member ITA Nos.161 and 2307/Hyd/2018 Assessment Years : 2013-14 & 2014-15 M/s. Infor (India) P Ltd Vs. Dy. Commissioner of (formerly known as Infor Income Tax, Circle 2(1) Global Solutions (India) P Hyderabad Ltd Hyderabad PAN:AAACB6197Q (Appellant) (Respondent) Assessee by: Sri Sunil Moti Lala Revenue by: Sri Y.V.S.T. Sai, CIT-DR Date of hearing: 09/05/2019 Date of pronouncement: 06/08/2019 ORDER…

Infor (India) Private Limited (Formerly Known Infor Global Solutions (India) Private Limited), Hyderabad vs. Dy. Commissioner of Income Tax, Circle-2(1), Hyderabad

In the result, the assessee’s appeals for the A

ITA 161/HYD/2018[2013-14]Status: DisposedITAT Hyderabad06 Aug 2019AY 2013-14

Bench: Smt. P. Madhavi Devi & Shri S.Rifaur Rahman

For Appellant: Sri Sunil Moti LalaFor Respondent: Sri Y.V.S.T. Sai, CIT-DR
Section 143(3)Section 92C

…ITA Nos 161 and 2307 of 2018 Infor India P Ltd Hyderabad. IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ A ‘ Bench, Hyderabad Before Smt. P. Madhavi Devi, Judicial Member AND Shri S.Rifaur Rahman, Accountant Member ITA Nos.161 and 2307/Hyd/2018 Assessment Years : 2013-14 & 2014-15 M/s. Infor (India) P Ltd Vs. Dy. Commissioner of (formerly known as Infor Income Tax, Circle 2(1) Global Solutions (India) P Hyderabad Ltd Hyderabad PAN:AAACB6197Q (Appellant) (Respondent) Assessee by: Sri Sunil Moti Lala Revenue by: Sri Y.V.S.T. Sai, CIT-DR Date of hearing: 09/05/2019 Date of pronouncement: 06/08/2019 ORDER…

Hackett Group (India) Limited, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-2(2), Hyderabad

In the result, Grounds of appeal No

ITA 2039/HYD/2017[2013-14]Status: DisposedITAT Hyderabad15 Mar 2019AY 2013-14

Bench: Smt. P. Madhavi Devi & Shri S.Rifaur Rahmanm/S. Hackett Group (India) Vs Dy. Commissioner Of Income Ltd, Hyderabad Tax, Circle 2(2) Pan:Aaace9813C Hyderabad (Appellant) (Respondent)

For Appellant: Shri Rishi HarlalkaFor Respondent: Shri Y.V.S.T. Sai, DR
Section 143(3)Section 92C

…ITA No 2039 of 2017 Hackett Group India Ltd Hyderabad. IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ B ‘ Bench, Hyderabad Before Smt. P. Madhavi Devi, Judicial Member AND Shri S.Rifaur Rahman, Accountant Member M/s. Hackett Group (India) Vs Dy. Commissioner of Income Ltd, Hyderabad Tax, Circle 2(2) PAN:AAACE9813C Hyderabad (Appellant) (Respondent) For Assessee : Shri Rishi Harlalka For Revenue : Shri Y.V.S.T. Sai, DR Date of Hearing: 08.01.2019 Date of Pronouncement: 15.03.2019 O R D E R Per Smt. P. Madhavi Devi, J.M. This is assessee’s appeal against the assessment order passed u/s 143(3) r.w.s. 144C…

Nxp India Pvt. Ltd (Formerly Known As Freescale Semiconductor India Pvt. Ltd), Noida vs. ACIT, Circle- 18(2), New Delhi

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

ITA 5140/DEL/2018[2014-15]Status: DisposedITAT Delhi28 Feb 2019AY 2014-15

Bench: Shri Amit Shukla & Shri O.P. Kantasstt. Year: 2014-15 Nxp India Private Limited Asstt. Commissioner Of (Formerly Known As Freescale Income Tax Semiconductor India Private Circle-18(2) Limited) New Delhi. Vs. Plot No. 2 & 3, Sector 16A, Noida 201301 (Appellant) (Respondent)

For Appellant: Shri Vishal Kalra, AdvocateFor Respondent: Shri H.K. Choudhary, CIT-DR
Section 234BSection 271(1)(c)Section 92Section 92C

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “I-2”: NEW DELHI BEFORE SHRI AMIT SHUKLA,JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER Asstt. Year: 2014-15 NXP India Private Limited Asstt. Commissioner of (Formerly known as Freescale Income tax Semiconductor India Private Circle-18(2) Limited) New Delhi. Vs. Plot No. 2 & 3, Sector 16A, Noida 201301 (Appellant) (Respondent) Assessee by: Shri Vishal Kalra, Advocate Department by : Shri H.K. Choudhary, CIT-DR Date of Hearing 04/02/2019 Date of 28/02/2019 pronouncement O R D E R PER O.P. KANT, A.M This appeal by the assessee is directed against final assessm…

PubMatic India Ltd. v. ACIT (91 Taxmann.com 356) — Cited in 6 Judgments | BharatTax