Starent Networks (India) (P.) Ltd. v. ACIT

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judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2019.

Judgments citing Starent Networks (India) (P.) Ltd. v. ACIT

ITO, NEW DELHI vs. M/S. NETLINK SOFTWARE (P) LTD., NEW DELHI

In the result, the appeal filed by the assessee is allowed for statistical purposes whereas the appeal filed by the Revenue is dismissed

ITA 6782/DEL/2015[2011-12]Status: DisposedITAT Delhi11 Dec 2019AY 2011-12

Bench: Shri R.K. Panda & Ms Suchitra Kambleassessment Year: 2011-12 Netlink Software Pvt. Ltd., Vs Ito, S.P. Nagrath & Co. Llp, Ward-18(1), A-380, Ground Floor, Cr Building, Defence Colony, New Delhi. New Delhi. Pan: Aaccn5731A Assessment Year: 2011-12 Ito, Vs. Netlink Software Pvt. Ltd., Ward-18(1), S.P. Nagrath & Co. Llp, Cr Building, A-380, Ground Floor, New Delhi. Defence Colony, New Delhi. Pan: Aaccn5731A (Appellants) (Respondents) Assessee By : Shri Gagan Kumar, Advocate Deptt. By : Ms Nidhi Sharma, Sr. Dr Date Of Hearing : 26.09.2019 Date Of Pronouncement : 11.12.2019 Order Per R.K. Panda, Am:

For Appellant: Shri Gagan Kumar, Advocate

Section 10ASection 143(3)Section 144CSection 253Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : I-2 : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER Assessment Year: 2011-12 Netlink Software Pvt. Ltd., Vs ITO, S.P. Nagrath & Co. LLP, Ward-18(1), A-380, Ground Floor, CR Building, Defence Colony, New Delhi. New Delhi. PAN: AACCN5731A Assessment Year: 2011-12 ITO, Vs. Netlink Software Pvt. Ltd., Ward-18(1), S.P. Nagrath & Co. LLP, CR Building, A-380, Ground Floor, New Delhi. Defence Colony, New Delhi. PAN: AACCN5731A (Appellants) (Respondents) Assessee By : Shri Gagan Kumar, Advocate Deptt. By : Ms Nidhi Sharma, Sr…

HALDOR TOPSOE (I) PVT LTD,NEW DELHI vs. DCIT, NEW DELHI

In the result, the appeal is partly allowed

ITA 654/DEL/2015[2010-11]Status: DisposedITAT Delhi26 Dec 2018AY 2010-11

Bench: Shri Bhavnesh Saini & Shri Anadee Nath Misshra

For Appellant: Sh. H.P. Aggarwal, FCA, and Ms. Prashuka Jain, CAFor Respondent: Sh. Sanjay I. Bara, CIT (DR)

Section 10ASection 154Section 271(1)(c)Section 92C

…ITA No.-654/Del/2015. Haldor Topsoe India Pvt. Ltd., New Delhi. IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH: ‘I-1’: NEW DELHI) BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER ITA No:- 654/Del/2015 (Assessment Year: 2010-11) Haldor Topsoe India Pvt. Ltd., Deputy Commissioner of Income Elegance Tower, 2nd floor, Vs. Tax, Jasola District Centre, Circle 10(1), New Delhi-110025. New Delhi. PAN No: AABCH7781F APPELLANT RESPONDENT Assessee by : Sh. H.P. Aggarwal, FCA, and Ms. Prashuka Jain, CA Revenue by : Sh. Sanjay I. Bara, CIT (DR) ORDER PER: ANADEE NATH MISSH…

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…