Symantec Software Solutions (P) Ltd. v. ACIT

137 ITD 197Income Tax Appellate Tribunal2012#13371 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2019 to 2019.

Judgments citing Symantec Software Solutions (P) Ltd. v. ACIT

Dhl Logistics P.Ltd, Mumbai vs. DCIT Cir 9(3)(1), Mumbai

The appeal of the assessee is partly allowed in terms of our aforesaid observations

ITA 1030/MUM/2015[2010-11]Status: DisposedITAT Mumbai20 Dec 2019AY 2010-11

Bench: Shri M. Balaganesh & Shri Ravish Sooddhl Logistics Private Limited Deputy Commissioner Of 201A,Silver Utopia, Income Tax Circle 9(3)(1), Cardinal Gracias Road, Mumbai Vs. Chakala, Andheri (East) Mumbai 400 059 Pan – Aaacm6824H (Appellant) (Respondent)

For Appellant: Shri Percy Pardiwala, Senior AdvocateFor Respondent: Shri Anand Mohan &
Section 143(3)Section 92C(2)Section 92D

…T, Delhi in the case of Actis Advisors (P) Ltd. Vs. Dy. CIT (2012) 34 CCH 40 (Del-Trib) and the orders of ITAT, Mumbai in the case of Symantec Software Solutions (P) Ltd. vs. ACIT (2011) 46 SOT 48 (Mum) and Lionbridge Technologies Pvt. Ltd. Vs. Dy. CIT (2012) 137 ITD 197 (Mum). Accordingly, in the backdrop of our aforesaid observations we approve the view taken by the TPO/DRP as regards usage of the current year data for benchmarking of the international transactions of the assessee. Resultantly, the aforesaid claim of the assessee is dismissed. Ground of appeal No. 3.6 is dismissed. 29. We shall now advert to th…

M/S. Fag Bearings India Ltd., Baroda vs. The ACIT, Circle-1(2), Baroda

ITA 799/AHD/2016[2008-09]Status: DisposedITAT Ahmedabad30 Apr 2019AY 2008-09

Bench: Shri Waseem Ahmed & Ms Madhumita Roy1. आयकर अपील सं./Ita No.4565/Ahd/2007 – Ay 2004-05 2. आयकर अपील सं./Ita No.1529/Ahd/2009 – Ay 2005-06 3. आयकर अपील सं./Ita No.1256/Ahd/2012 – Ay 2007-08 4. आयकर अपील सं./It(Tp)A No.1941/Ahd/2012 – Ay 2008-09 5. आयकर अपील सं./It(Tp)A No.551/Ahd/2016 – Ay 2009-10

For Appellant: Shri Milin Mehta, A.R
Section 36Section 36(1)(iv)Section 40A(2)(b)Section 40A(9)Section 92C

…CIT (2012) 17 taxmann.com 119 (Mum) (ii) M/s.Genisys Integrating Systems (India) Pvt.Ltd. vs. DCIT (2013) 152 TTJ 215 (Bangalore) (iii) Pennzoil Quaker State India Ltd. (2012) 26 taxmann.com 124 (Mum.) I T A No s . (iv) Lionbridge Technologies Pvt.Ltd. (2012) 137 ITD 197 (Mum.) 28.4. There is no fault can be found from the order of the ld.CIT(A) so far as restricting the addition on account of differential operating margin to the international transactions is concerned. However, the figure of Rs.8,43,42,316/- as worked out by the ld.CIT(A) is not correct, therefore this issue is required to be restored to the fil…

The ACIT, Circle-5, Ahmedabad vs. M/S. Nabros Pharma Ltd., Ahmedabad

ITA 788/AHD/2016[2008-09]Status: DisposedITAT Ahmedabad30 Apr 2019AY 2008-09

Bench: Shri Waseem Ahmed & Ms Madhumita Roy1. आयकर अपील सं./Ita No.4565/Ahd/2007 – Ay 2004-05 2. आयकर अपील सं./Ita No.1529/Ahd/2009 – Ay 2005-06 3. आयकर अपील सं./Ita No.1256/Ahd/2012 – Ay 2007-08 4. आयकर अपील सं./It(Tp)A No.1941/Ahd/2012 – Ay 2008-09 5. आयकर अपील सं./It(Tp)A No.551/Ahd/2016 – Ay 2009-10

For Appellant: Shri Milin Mehta, A.R
Section 36Section 36(1)(iv)Section 40A(2)(b)Section 40A(9)Section 92C

…CIT (2012) 17 taxmann.com 119 (Mum) (ii) M/s.Genisys Integrating Systems (India) Pvt.Ltd. vs. DCIT (2013) 152 TTJ 215 (Bangalore) (iii) Pennzoil Quaker State India Ltd. (2012) 26 taxmann.com 124 (Mum.) I T A No s . (iv) Lionbridge Technologies Pvt.Ltd. (2012) 137 ITD 197 (Mum.) 28.4. There is no fault can be found from the order of the ld.CIT(A) so far as restricting the addition on account of differential operating margin to the international transactions is concerned. However, the figure of Rs.8,43,42,316/- as worked out by the ld.CIT(A) is not correct, therefore this issue is required to be restored to the fil…

The ACIT, Circle-1(2), Baroda vs. M/S. Fag Bearings India Ltd., Vadodara

ITA 551/AHD/2016[2009-10]Status: DisposedITAT Ahmedabad30 Apr 2019AY 2009-10

Bench: Shri Waseem Ahmed & Ms Madhumita Roy1. आयकर अपील सं./Ita No.4565/Ahd/2007 – Ay 2004-05 2. आयकर अपील सं./Ita No.1529/Ahd/2009 – Ay 2005-06 3. आयकर अपील सं./Ita No.1256/Ahd/2012 – Ay 2007-08 4. आयकर अपील सं./It(Tp)A No.1941/Ahd/2012 – Ay 2008-09 5. आयकर अपील सं./It(Tp)A No.551/Ahd/2016 – Ay 2009-10

For Appellant: Shri Milin Mehta, A.R
Section 36Section 36(1)(iv)Section 40A(2)(b)Section 40A(9)Section 92C

…CIT (2012) 17 taxmann.com 119 (Mum) (ii) M/s.Genisys Integrating Systems (India) Pvt.Ltd. vs. DCIT (2013) 152 TTJ 215 (Bangalore) (iii) Pennzoil Quaker State India Ltd. (2012) 26 taxmann.com 124 (Mum.) I T A No s . (iv) Lionbridge Technologies Pvt.Ltd. (2012) 137 ITD 197 (Mum.) 28.4. There is no fault can be found from the order of the ld.CIT(A) so far as restricting the addition on account of differential operating margin to the international transactions is concerned. However, the figure of Rs.8,43,42,316/- as worked out by the ld.CIT(A) is not correct, therefore this issue is required to be restored to the fil…

M/S. Fag Bearings India Ltd., Baroda vs. The ACIT., Circle-1(2), (Tpo), Baroda

ITA 2061/AHD/2012[2008-09]Status: DisposedITAT Ahmedabad30 Apr 2019AY 2008-09

Bench: Shri Waseem Ahmed & Ms Madhumita Roy1. आयकर अपील सं./Ita No.4565/Ahd/2007 – Ay 2004-05 2. आयकर अपील सं./Ita No.1529/Ahd/2009 – Ay 2005-06 3. आयकर अपील सं./Ita No.1256/Ahd/2012 – Ay 2007-08 4. आयकर अपील सं./It(Tp)A No.1941/Ahd/2012 – Ay 2008-09 5. आयकर अपील सं./It(Tp)A No.551/Ahd/2016 – Ay 2009-10

For Appellant: Shri Milin Mehta, A.R
Section 36Section 36(1)(iv)Section 40A(2)(b)Section 40A(9)Section 92C

…CIT (2012) 17 taxmann.com 119 (Mum) (ii) M/s.Genisys Integrating Systems (India) Pvt.Ltd. vs. DCIT (2013) 152 TTJ 215 (Bangalore) (iii) Pennzoil Quaker State India Ltd. (2012) 26 taxmann.com 124 (Mum.) I T A No s . (iv) Lionbridge Technologies Pvt.Ltd. (2012) 137 ITD 197 (Mum.) 28.4. There is no fault can be found from the order of the ld.CIT(A) so far as restricting the addition on account of differential operating margin to the international transactions is concerned. However, the figure of Rs.8,43,42,316/- as worked out by the ld.CIT(A) is not correct, therefore this issue is required to be restored to the fil…

M/S. Fag Bearings India Ltd., Baroda vs. The Dy.CIT., Circle-1(2), Baroda

ITA 1197/AHD/2012[2007-08]Status: DisposedITAT Ahmedabad30 Apr 2019AY 2007-08

Bench: Shri Waseem Ahmed & Ms Madhumita Roy1. आयकर अपील सं./Ita No.4565/Ahd/2007 – Ay 2004-05 2. आयकर अपील सं./Ita No.1529/Ahd/2009 – Ay 2005-06 3. आयकर अपील सं./Ita No.1256/Ahd/2012 – Ay 2007-08 4. आयकर अपील सं./It(Tp)A No.1941/Ahd/2012 – Ay 2008-09 5. आयकर अपील सं./It(Tp)A No.551/Ahd/2016 – Ay 2009-10

For Appellant: Shri Milin Mehta, A.R
Section 36Section 36(1)(iv)Section 40A(2)(b)Section 40A(9)Section 92C

…CIT (2012) 17 taxmann.com 119 (Mum) (ii) M/s.Genisys Integrating Systems (India) Pvt.Ltd. vs. DCIT (2013) 152 TTJ 215 (Bangalore) (iii) Pennzoil Quaker State India Ltd. (2012) 26 taxmann.com 124 (Mum.) I T A No s . (iv) Lionbridge Technologies Pvt.Ltd. (2012) 137 ITD 197 (Mum.) 28.4. There is no fault can be found from the order of the ld.CIT(A) so far as restricting the addition on account of differential operating margin to the international transactions is concerned. However, the figure of Rs.8,43,42,316/- as worked out by the ld.CIT(A) is not correct, therefore this issue is required to be restored to the fil…

M/S. Fag Bearings India Ltd., Baroda vs. The CIT-I, Baroda

ITA 1453/AHD/2011[2005-06]Status: DisposedITAT Ahmedabad30 Apr 2019AY 2005-06

Bench: Shri Waseem Ahmed & Ms Madhumita Roy1. आयकर अपील सं./Ita No.4565/Ahd/2007 – Ay 2004-05 2. आयकर अपील सं./Ita No.1529/Ahd/2009 – Ay 2005-06 3. आयकर अपील सं./Ita No.1256/Ahd/2012 – Ay 2007-08 4. आयकर अपील सं./It(Tp)A No.1941/Ahd/2012 – Ay 2008-09 5. आयकर अपील सं./It(Tp)A No.551/Ahd/2016 – Ay 2009-10

For Appellant: Shri Milin Mehta, A.R
Section 36Section 36(1)(iv)Section 40A(2)(b)Section 40A(9)Section 92C

…CIT (2012) 17 taxmann.com 119 (Mum) (ii) M/s.Genisys Integrating Systems (India) Pvt.Ltd. vs. DCIT (2013) 152 TTJ 215 (Bangalore) (iii) Pennzoil Quaker State India Ltd. (2012) 26 taxmann.com 124 (Mum.) I T A No s . (iv) Lionbridge Technologies Pvt.Ltd. (2012) 137 ITD 197 (Mum.) 28.4. There is no fault can be found from the order of the ld.CIT(A) so far as restricting the addition on account of differential operating margin to the international transactions is concerned. However, the figure of Rs.8,43,42,316/- as worked out by the ld.CIT(A) is not correct, therefore this issue is required to be restored to the fil…

Symantec Software Solutions (P) Ltd. v. ACIT (137 ITD 197) — Cited in 7 Judgments | BharatTax