Riviera Home Furnishing v. Addl.CIT

237 Taxmann 520High Court2016#3052 most cited

What is Riviera Home Furnishing v. Addl.CIT authority for?

Interest earned on fixed deposits that are pledged as margin money for bank facilities like letters of credit and bank guarantees is considered business profit and eligible for exemption.

39

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2026.

Also referred to as

Riviera Home Furnishing v. Addl. CIT · section 10A · section 10B · interest on FDR · lien to bank · margin money · letter of credit · bank guarantee · business profit · exemption

Also reported as

9 ITR-OL 401

Sections most often in play

Section 10ASection 10AASection 115-OSection 143(3)Section 14ASection 8D
Read the full judgment

Issues it is cited on

section 75section 10baconvertible foreign exchangeinterest on outstanding receivablesinitial assessment yearsection 80htransfer pricing ordersection 10bsection 80hhcsection 80hhcomputer softwaresection 10aa

Judgments citing Riviera Home Furnishing v. Addl.CIT

Hcl Technologies Ltd., New Delhi vs. ACIT, New Delhi

The appeal is allowed as indicated above

ITA 5465/DEL/2011[2007-08]Status: DisposedITAT Delhi15 Apr 2026AY 2007-08

Bench: Shri Vikas Awasthy & Shri Brajesh Kumar Singh

Section 10ASection 143Section 144Section 144C(13)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, C: NEW DELHI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI BRAJESH KUMAR SINGH, ACCOUNTANT MEMBER ITA Nos.5624/Del/2010 & 5465/Del/2011 [Assessment Years: 2006-07 and 2007-08] HCL Technologies Limited, Asst. Commissioner of 806, Siddhartha 96, Income Tax, Central Circle-2, Nehru Place, New Delhi. Vs New Delhi. PAN- AAACH1645P Assessee Revenue Assessee by Shri Ajay Vohra, Sr. Adv., Shri Neeraj Jain, Adv., Shri Aditya Vohra, Adv., Shri Arpit Goyal, CA & Shri Shashvat Dhamija, Adv. Revenue by Shri G.C. Srivastava, Special Counsel (VC), Shri Kalrav Malhotra, Adv…

Hcl Technologies Ltd, New Delhi vs. ACIT, New Delhi

The appeal is allowed as indicated above

ITA 5624/DEL/2010[2006-07]Status: DisposedITAT Delhi15 Apr 2026AY 2006-07

Bench: Shri Vikas Awasthy & Shri Brajesh Kumar Singh

Section 10ASection 143Section 144Section 144C(13)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, C: NEW DELHI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI BRAJESH KUMAR SINGH, ACCOUNTANT MEMBER ITA Nos.5624/Del/2010 & 5465/Del/2011 [Assessment Years: 2006-07 and 2007-08] HCL Technologies Limited, Asst. Commissioner of 806, Siddhartha 96, Income Tax, Central Circle-2, Nehru Place, New Delhi. Vs New Delhi. PAN- AAACH1645P Assessee Revenue Assessee by Shri Ajay Vohra, Sr. Adv., Shri Neeraj Jain, Adv., Shri Aditya Vohra, Adv., Shri Arpit Goyal, CA & Shri Shashvat Dhamija, Adv. Revenue by Shri G.C. Srivastava, Special Counsel (VC), Shri Kalrav Malhotra, Adv…

M/S. Genpact India, Gurgaon vs. DCIT, New Delhi

In the result, the appeal of the Revenue is dismissed and the appeal filed by the assessee is partly allowed

ITA 6543/DEL/2016[2013-14]Status: DisposedITAT Delhi13 Jun 2025AY 2013-14

Bench: SHRI S.RIFAUR RAHMAN (Accountant Member), SHRI ANUBHAV SHARMA (Judicial Member)

For Appellant: Shri Tarandeep Singh, AdvocateFor Respondent: Shri Kailash Dan Ratnoo, CIT DR
Section 10ASection 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’: NEW DELHI BEFORE SHRI S.RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI ANUBHAV SHARMA, JUDICIAL MEMBER DCIT, Circle 10 (1), vs. M/s. Genpact India, New Delhi. (now merged with Genpact India Private Ltd.), Genpact Tower, DLT City, Phase V, Sector 53, Gurgaon – 122 002 (Haryana). (PAN : AAACG9163H) M/s. Genpact India, vs. DCIT, Circle 10 (1), (now merged with Genpact India New Delhi. Private Ltd.), Genpact Tower, DLT City, Phase V, Sector 53, Gurgaon – 122 002 (Haryana). (PAN : AAACG9163H) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Tarandeep Singh, Advocate Shri…

DCIT, New Delhi vs. M/S. Genpact India, Gurgaon

In the result, the appeal of the Revenue is dismissed and the appeal filed by the assessee is partly allowed

ITA 6415/DEL/2016[2013-14]Status: DisposedITAT Delhi13 Jun 2025AY 2013-14

Bench: SHRI S.RIFAUR RAHMAN (Accountant Member), SHRI ANUBHAV SHARMA (Judicial Member)

For Appellant: Shri Tarandeep Singh, AdvocateFor Respondent: Shri Kailash Dan Ratnoo, CIT DR
Section 10ASection 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’: NEW DELHI BEFORE SHRI S.RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI ANUBHAV SHARMA, JUDICIAL MEMBER DCIT, Circle 10 (1), vs. M/s. Genpact India, New Delhi. (now merged with Genpact India Private Ltd.), Genpact Tower, DLT City, Phase V, Sector 53, Gurgaon – 122 002 (Haryana). (PAN : AAACG9163H) M/s. Genpact India, vs. DCIT, Circle 10 (1), (now merged with Genpact India New Delhi. Private Ltd.), Genpact Tower, DLT City, Phase V, Sector 53, Gurgaon – 122 002 (Haryana). (PAN : AAACG9163H) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Tarandeep Singh, Advocate Shri…

M/S. Genpact India, Gurgaon vs. DCIT, New Delhi

In the result, assessee’s appeal is allowed for statistical purposes

ITA 6542/DEL/2016[2012-13]Status: DisposedITAT Delhi18 Dec 2024AY 2012-13

Bench: SHRI S.RIFAUR RAHMAN (Accountant Member), SHRI SUDHIR PAREEK (Judicial Member)

For Appellant: Shri Tarandeep Singh, AdvocateFor Respondent: Ms. Rishpal Bedi, CIT DR
Section 10ASection 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’: NEW DELHI BEFORE SHRI S.RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI SUDHIR PAREEK, JUDICIAL MEMBER DCIT, Circle 10(1), vs. M/s. Genpact India, New Delhi. Genpact Tower, Sector Road, Sector-53, Phase-V, Gurgaon – 122 002 (Haryana). (PAN: AAACG9163H) M/s. Genpact India, vs. DCIT, Circle 10(1), Genpact Tower, New Delhi. Sector Road, Sector-53, Phase-V, Gurgaon – 122 002 (Haryana). (PAN: AAACG9163H) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Tarandeep Singh, Advocate Shri Sandeep Yadav, Advocate REVENUE BY : Ms. Rishpal Bedi, CIT DR Date of Hearing : 25.09.2024 Da…

DCIT, New Delhi vs. M/S. Genpact India, Gurgaon

In the result, assessee’s appeal is allowed for statistical purposes

ITA 6414/DEL/2016[2012-13]Status: DisposedITAT Delhi18 Dec 2024AY 2012-13

Bench: SHRI S.RIFAUR RAHMAN (Accountant Member), SHRI SUDHIR PAREEK (Judicial Member)

For Appellant: Shri Tarandeep Singh, AdvocateFor Respondent: Ms. Rishpal Bedi, CIT DR
Section 10ASection 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’: NEW DELHI BEFORE SHRI S.RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI SUDHIR PAREEK, JUDICIAL MEMBER DCIT, Circle 10(1), vs. M/s. Genpact India, New Delhi. Genpact Tower, Sector Road, Sector-53, Phase-V, Gurgaon – 122 002 (Haryana). (PAN: AAACG9163H) M/s. Genpact India, vs. DCIT, Circle 10(1), Genpact Tower, New Delhi. Sector Road, Sector-53, Phase-V, Gurgaon – 122 002 (Haryana). (PAN: AAACG9163H) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Tarandeep Singh, Advocate Shri Sandeep Yadav, Advocate REVENUE BY : Ms. Rishpal Bedi, CIT DR Date of Hearing : 25.09.2024 Da…

Dy. Commissioner of Income Tax, Circle-2(2), Hyderabad vs. Hsbc Electronic Data Processing India Private Limited, Hyderabad

In the result, the appeal filed by the Revenue is dismissed

ITA 1632/HYD/2017[2010-11]Status: DisposedITAT Hyderabad05 Aug 2024AY 2010-11

Bench: Shri Laliet Kumar & Shri Madhusudan Sawdia

For Appellant: Shri Rajan Vora, C.AFor Respondent: : Shri Kumar Pranav, CIT-DR
Section 10ASection 115Section 115JSection 251(1)(a)Section 37(1)Section 41(1)

…आआआआ आआआआआआ आआआआआआ, आआआआआआआआ आआआ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘B’ Bench, Hyderabad BEFORE SHRI LALIET KUMAR, JUDICIAL MEMBER AND SHRI MADHUSUDAN SAWDIA, ACCOUNTANT MEMBER आ.अपी.सं /ITA No.1613/Hyd/2017 (निर्धारण वर्ा/Assessment Year:2010-11) M/s. HSBC Electronic Data Vs. Addl. Commissioner of Income Tax, Processing India Pvt. Ltd., Range-2, Hyderabad. Hyderabad-500 081 PAN: AAACH8235M (Appellant) (Respondent) आ.अपी.सं /ITA No.1632/Hyd/2017 (निर्धारण वर्ा/Assessment Year:2010-11) Dy. Commissioner of Income Tax, M/s. HSBC Electronic Data Vs. Circle 2(2), Hyderabad. Processing India Pvt. Ltd.,…

Motherson Sumi Systems Limited, New Delhi vs. DCIT, New Delhi

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

ITA 2054/DEL/2015[2010-11]Status: DisposedITAT Delhi27 Mar 2024AY 2010-11

Bench: Shri Shamim Yahya & Ms. Astha Chandraasstt. Year: 2010-11

For Appellant: Shri K.M. Gupta, AdvocateFor Respondent: Shri Anuj Garg, Sr. DR
Section 108(4)Section 10BSection 10B(1)Section 143(3)Section 144CSection 234BSection 271(1)(e)Section 92D

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “I”: NEW DELHI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER Asstt. Year: 2010-11 Motherson Sumi Systems Limited, Vs. DCIT, Circle- 2nd Floor, F-7, Block B-1, 17(1), Mohan Cooperative Industrial Estate, New Delhi. Mathura Road, New Delhi-110 044 PAN AAACM0405A (Appellant) (Respondent) Assessee by: Shri K.M. Gupta, Advocate Ms. Saloni Shital, AR Department by: Shri Anuj Garg, Sr. DR Date of Hearing: 19.01.2024 Date of 27.03.2024 pronouncement: O R D E R PER ASTHA CHANDRA, JM The appeal filed by the assessee is directed against the…

M/S. Allstate India Private Limited, Bengaluru vs. The Deputy Commissioner of Income Tax, Circle - 1(1)(1), Bengaluru

In the result, the appeal of the assessee is allowed

ITA 257/BANG/2023[2018-19]Status: DisposedITAT Bangalore31 May 2023AY 2018-19

Bench: Shri George George K. & Shri Laxmi Prasad Sahuassessment Year: 2018-19

For Appellant: Shri Prakash Shridhar Hegde, A.RFor Respondent: Shri Gudimella VP Pavan Kumar, D.R
Section 10ASection 139

…ITA No.257/Bang/2023 Allstate India Pvt. Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “B’’BENCH: BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment Year: 2018-19 Allstate India Private Limited 7th Floor, Building No.1 RMZ Ecoworld, Bellandur Deputy Commissioner of SO Devarabeesanahalli Income-tax Vs. Varthur, Hobli Circle-1(1)(1) Bengaluru 560 103 Bangalore PAN NO :AAECN0122B APPELLANT RESPONDENT Appellant by : Shri Prakash Shridhar Hegde, A.R. Respondent by : Shri Gudimella VP Pavan Kumar, D.R. Date of Hearing : 23.05.2023 Date of Prono…

Brodaways Overseas Limited, Jalandhar vs. Deputy Commissioner of Income Tax, Circle-1, Jalandhar

ITA 123/ASR/2018[2013-14]Status: DisposedITAT Amritsar30 May 2023AY 2013-14

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 10BSection 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 477/Asr/2015 Assessment Year: 2008-09 The Asstt. Commissioner of V. M/s Broadways Overseas Ltd., Income Tax, Range-1, G. T. Road, Suranussi, Jalandhar Jalandhar [PAN: AABCB 3927H] (Respondent) (Appellant) C. O. No. 32/Asr/2015 (Arising out of ITA No. 477/Asr/2015) Assessment Year: 2008-09 M/s Broadways Overseas V. The Asstt. Commissioner of Ltd., G. T. Road, Suranussi, Income Tax, Range-1, Jalandhar Jalandhar [PAN: AABCB 3927H] (Respondent) (App…

The Asstt. Commissioner of Income Tax, Jalandhar vs. M/S Broadway Overseas Ltd., Jalandhar

ITA 49/ASR/2016[2011-12]Status: DisposedITAT Amritsar30 May 2023AY 2011-12

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 10BSection 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 477/Asr/2015 Assessment Year: 2008-09 The Asstt. Commissioner of V. M/s Broadways Overseas Ltd., Income Tax, Range-1, G. T. Road, Suranussi, Jalandhar Jalandhar [PAN: AABCB 3927H] (Respondent) (Appellant) C. O. No. 32/Asr/2015 (Arising out of ITA No. 477/Asr/2015) Assessment Year: 2008-09 M/s Broadways Overseas V. The Asstt. Commissioner of Ltd., G. T. Road, Suranussi, Income Tax, Range-1, Jalandhar Jalandhar [PAN: AABCB 3927H] (Respondent) (App…

The Asstt. Commissioner of Income Tax, Jalandhar vs. M/S Broadway Overseas Ltd., Jalandhar

ITA 48/ASR/2016[2010-11]Status: DisposedITAT Amritsar30 May 2023AY 2010-11

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 10BSection 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 477/Asr/2015 Assessment Year: 2008-09 The Asstt. Commissioner of V. M/s Broadways Overseas Ltd., Income Tax, Range-1, G. T. Road, Suranussi, Jalandhar Jalandhar [PAN: AABCB 3927H] (Respondent) (Appellant) C. O. No. 32/Asr/2015 (Arising out of ITA No. 477/Asr/2015) Assessment Year: 2008-09 M/s Broadways Overseas V. The Asstt. Commissioner of Ltd., G. T. Road, Suranussi, Income Tax, Range-1, Jalandhar Jalandhar [PAN: AABCB 3927H] (Respondent) (App…

The Asstt. Commissioner of Income Tax, Jalandhar vs. M/S Broadway Overseas Ltd., Jalandhar

ITA 47/ASR/2016[2009-10]Status: DisposedITAT Amritsar30 May 2023AY 2009-10

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 10BSection 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 477/Asr/2015 Assessment Year: 2008-09 The Asstt. Commissioner of V. M/s Broadways Overseas Ltd., Income Tax, Range-1, G. T. Road, Suranussi, Jalandhar Jalandhar [PAN: AABCB 3927H] (Respondent) (Appellant) C. O. No. 32/Asr/2015 (Arising out of ITA No. 477/Asr/2015) Assessment Year: 2008-09 M/s Broadways Overseas V. The Asstt. Commissioner of Ltd., G. T. Road, Suranussi, Income Tax, Range-1, Jalandhar Jalandhar [PAN: AABCB 3927H] (Respondent) (App…

The Asstt. Commissioner of Income Tax, Jalandhar vs. M/S Broadway Overseas Ltd., Jalandhar

ITA 46/ASR/2016[2007-08]Status: DisposedITAT Amritsar30 May 2023AY 2007-08

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 10BSection 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 477/Asr/2015 Assessment Year: 2008-09 The Asstt. Commissioner of V. M/s Broadways Overseas Ltd., Income Tax, Range-1, G. T. Road, Suranussi, Jalandhar Jalandhar [PAN: AABCB 3927H] (Respondent) (Appellant) C. O. No. 32/Asr/2015 (Arising out of ITA No. 477/Asr/2015) Assessment Year: 2008-09 M/s Broadways Overseas V. The Asstt. Commissioner of Ltd., G. T. Road, Suranussi, Income Tax, Range-1, Jalandhar Jalandhar [PAN: AABCB 3927H] (Respondent) (App…

The Asstt. Commissioner of Income Tax, Jalandhar vs. M/S Broadways Overseas Ltd, Jalandhar

ITA 345/ASR/2016[2012-13]Status: DisposedITAT Amritsar30 May 2023AY 2012-13

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 10BSection 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 477/Asr/2015 Assessment Year: 2008-09 The Asstt. Commissioner of V. M/s Broadways Overseas Ltd., Income Tax, Range-1, G. T. Road, Suranussi, Jalandhar Jalandhar [PAN: AABCB 3927H] (Respondent) (Appellant) C. O. No. 32/Asr/2015 (Arising out of ITA No. 477/Asr/2015) Assessment Year: 2008-09 M/s Broadways Overseas V. The Asstt. Commissioner of Ltd., G. T. Road, Suranussi, Income Tax, Range-1, Jalandhar Jalandhar [PAN: AABCB 3927H] (Respondent) (App…

The Assistant Commissioner of Income Tax, Jalandhar vs. M/S Broadways Overseas Ltd, Jalandhar

ITA 477/ASR/2015[2008-09]Status: DisposedITAT Amritsar30 May 2023AY 2008-09

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 10BSection 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 477/Asr/2015 Assessment Year: 2008-09 The Asstt. Commissioner of V. M/s Broadways Overseas Ltd., Income Tax, Range-1, G. T. Road, Suranussi, Jalandhar Jalandhar [PAN: AABCB 3927H] (Respondent) (Appellant) C. O. No. 32/Asr/2015 (Arising out of ITA No. 477/Asr/2015) Assessment Year: 2008-09 M/s Broadways Overseas V. The Asstt. Commissioner of Ltd., G. T. Road, Suranussi, Income Tax, Range-1, Jalandhar Jalandhar [PAN: AABCB 3927H] (Respondent) (App…

Picric Ltd vs. ITO Ward 14 (4)

In the result, the appeal of the assessee is allowed with directions contained in para 22 above

ITA 4115/DEL/2007[2004-2005]Status: DisposedITAT Delhi06 Apr 2023AY 2004-2005

Bench: Shri G.S. Pannu, Hon’Ble & Ms. Astha Chandra

For Appellant: Shri Neeraj Jain,AdvocateFor Respondent: Shri H.K. Chaudhary, CIT(DR)
Section 10BSection 143(1)Section 143(3)Section 80H

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”: NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER ITA No. 4115/Del/07 Assessment Year: 2004-05 Picric Limited Vs. Income Tax Officer (Now known as Veetee Ward 14(4) Fine Foods Ltd.) New Delhi. Netaji Subhash Place, Pitampura, New Delhi- 110 034. (Appellant) (Respondent) Assessee by: Shri Neeraj Jain,Advocate Ms. Shaily Gupta, Advocate Shri Paritosh Garg, Advocate Department by : Shri H.K. Chaudhary, CIT(DR) Shri Sumit Kumar Verma, Sr. DR Date of Hearing 06.04.2022 06.01.2023 Date of 06.04.2023 pronouncement O R D E R PER…

Addl.CIT, Special Range- 9, New Delhi vs. Vlcc Personal Care Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 3126/DEL/2018[2014-15]Status: DisposedITAT Delhi17 Feb 2023AY 2014-15

Bench: N.K. Billaiya & Ms. Astha Chandraasstt. Year: 2014-15

For Appellant: Shri Vinod Bindal, CAFor Respondent: Shri Vivek Vardhan, Sr. DR
Section 10BSection 143(1)Section 143(3)Section 80Section 80I

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE N.K. BILLAIYA, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER Asstt. Year: 2014-15 Addl.CIT, Vs. VLCC Personal Care Ltd., Special Range-9, M-14, Commercial Complex, New Delhi. Greater Kailash, Part-II, New Delhi – 110 048. PAN AABCV6538Q (Appellant) (Respondent) Assessee by: Shri Vinod Bindal, CA Department by : Shri Vivek Vardhan, Sr. DR Date of Hearing 02/02/2023 Date of 17/02/2023 pronouncement O R D E R PER ASTHA CHANDRA, JM The appeal filed by the Revenue is directed against the order dated 30.01.2018 of the Ld. Commissioner of I…

Sitel India Ltd, Mumbai vs. DCIT RG 8(3), Mumbai

In the result, appeal by the assessee is allowed

ITA 6875/MUM/2014[2007-08]Status: DisposedITAT Mumbai19 Jul 2022AY 2007-08

Bench: Shri Pramod Kumar & Shri Sandeep Singh Karhail

For Appellant: Shri Ajit Jain a/wFor Respondent: Shri Tejinder Pal Singh
Section 10ASection 143(3)Section 195Section 250Section 271(1)(c)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI PRAMOD KUMAR, VICE PRESIDENT AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA no. 6875/Mum./2014 (Assessment Year : 2007–08) M/s. Sitel India Limited 501, Wing–A & B, Boomerang ……………. Appellant Chandivali Farm Road, Chandivali Andheri (East), Mumbai 400 072 PAN – AAFCS1297M v/s Dy. Commissioner of Income Tax Range–8(3), Mumbai …………….Respondent Assessee by : Shri Ajit Jain a/w Shri Siddesh Chaugule Revenue by : Shri Tejinder Pal Singh Date of Hearing – 17/05/2022 Date of Order – 19/07/2022 O R D E R PER SANDEEP SINGH KARHAIL, J.M. The pr…

Unitedhealth Group Information Services Pvt. Ltd., New Delhi vs. Addl. CIT, Special Range- 9, New Delhi

ITA 6665/DEL/2017[2013-14]Status: DisposedITAT Delhi29 Sept 2020AY 2013-14

Bench: Shri N.K.Billaiya & Shri Kuldip Singh

For Appellant: Shri Nageshwar Rao, AdvFor Respondent: Shri Anupham Kant Garg, CIT-DR
Section 143(3)Section 144CSection 154Section 254Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘I-2’ : NEW DELHI) (THROUGH VIDEO CONFERENCE) BEFORE SHRI N.K.BILLAIYA, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.6665Del./2017 (Assessment Year : 2013-14) Optum Global Solutions (India) Pvt. Ltd. Vs. ACIT (As successor of United Health Group Special Range-9 InformationServices Pvt. Ltd.) New Delhi 5th, 6th and 7th Office Level, Hitech City, Madhapur, Hyderabad- 500 081, Telangana (PAN : AAACQ2188G) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Nageshwar Rao, Adv. REVENUE BY : Shri Anupham Kant Garg, CIT-DR Date of Hearing : 27.08.202…