Tamasek Holdings Advisors (I) (P) Ltd. v. DCIT

GIESECKE & DEVRIENT INDIA PVT. LTD.,GURGAON vs. DCIT, NEW DELHI

Bench: Shri Pramod Kumar & Shri Sudhanshu Srivastava

…s of capacity utilization as well as in other terms. Appropriate adjustments thus were required to be made to eliminate such differences" 96 33. Further, the Hon'ble Pune Bench of the Tribunal in the case of Brintons Carpets Asia (P.) Ltd. v. Dy. CIT [2011] 46 SOT 289 (URO)/12 taxmann.com 148 while allowing adjustment for idle capacity caused due to labour unrest/strike and relying upon the above observation of the Mumbai Tribunal held as follows: "15. From the above, it is clear the AO has authority vide clause (iii) above to make the adjustments. Such adjustments are necessary only to remove or minimize the…

ACIT, NEW DELHI vs. M/S. CANON INDIA PVT. LTD, GURGAON

Appeal is partly allowed for statistical purpose

Bench: Shri N. K. Saini & Smt Suchitra Kamble

…ami Satsang Saomi Bagh vs CIT [1992] 193 ITR 321 (SC), wherein, principle of consistency has been upheld. Reliance is further placed on the following decisions: " CIT vs Excel Industries: [2013] 358 ITR 295 (SC) " Brintons Carpets Asia P. Ltd. vs DCIT (2011) 46 SOT 289 (Pune) " Clariant Chemicals (India) Ltd. vs JCIT: ITA No. 2328 & 2393 Mum/2011 " VIHI, LLC vs Addl. DIT: ITA No. 17/MDS/2012 " KTC Ferro Alloys (P.) Ltd vs Addl. CIT: [2014] 161 TTJ 228 (Visakhapatnam - Trib.) " Hosley India (P.) Ltd. vs DCIT (ITA. No. 5904/Del/2010 (If aggregation principle is accepted, then the original comparable set of 11 com…

M/S. HYUNDAI ROTEM COMPANY,DELHI vs. ACIT, NEW DELHI

In the result the ground raised by the assessee stands partly allowed

Bench: Shri N.K.Saini & Smt. Beena A. Pillaii.T.(Tp) No.1722/Del/2015 (Assessment Year 2010-11) Hyundai Rotem Company, Vs. Acit, Circle 2(1)(1), N-3, 3Rd Floor, New Delhi South Extnsion, Park No.1, Delhi-110 049 Gir / Pan :Aabck6367L (Appellant) (Respondent)

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘I’, NEW DELHI BEFORE SHRI N.K.SAINI, ACCOUNTANT MEMBER AND SMT. BEENA A. PILLAI, JUDICIAL MEMBER I.T.(TP) No.1722/Del/2015 (Assessment Year 2010-11) Hyundai Rotem Company, Vs. ACIT, Circle 2(1)(1), N-3, 3rd Floor, New Delhi South Extnsion, Park No.1, Delhi-110 049 GIR / PAN :AABCK6367L (Appellant) (Respondent) Appellant by :Shri Salil Kapoor, Adv., Ms. Ananya Kapoor, Adv. Respondent by : Shri Amrendra Kumar, CIT DR Date of hearing: 17.06.2016 Date of Pronouncement:05.08.2016 ORDER PER BEENA A. PILLAI, JM: The present appeal has been preferred by the assessee a…

THE COMMISSIONER OF INCOME TAX-II vs. MCKINSEY KNOWLEDGE CENTRE INDIA PVT.LTD.

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE R.K.GAUBA

…(iv) Data Processing (v) Engineering and Design (vi) Geographic Information System Services (vii) Human Resources Services (viii) Insurance claim processing 7 [2010] taxmann.com 140 (Mum.) 8 46 SOT 289/21 taxmann.com 256 (Bang.) 9 140 ITD 127/11 taxmann.com 205 (Delhi) ITA 217/2014 Page 10 (ix) Legal Databases (x) Medical Transcription (Xl) Payroll (xii) Remote Maintenance (xiil) Revenue Accounting (xiv) Support Centres and (xv) Web-site Services.” There is no dispute with respect to the findings arrived at by the lower authoriti…

THE COMMISSIONER OF INCOME TAX-II vs. MCKINSEY KNOWLEDGE CENTRE INDIA PVT. LTD.

…(iv) Data Processing (v) Engineering and Design (vi) Geographic Information System Services (vii) Human Resources Services (viii) Insurance claim processing 7 [2010] taxmann.com 140 (Mum.) 8 46 SOT 289/21 taxmann.com 256 (Bang.) 9 140 ITD 127/11 taxmann.com 205 (Delhi) 2015:DHC:3029-DB ITA 217/2014 Page 10 (ix) Legal Databases (x) Medical Transcription (Xl) Payroll (xii) Remote Maintenance (xiil) Revenue Accounting (xiv) Support Centres and (xv) Web-site Services.” There is no dispute with respect to the findings arrived at by the…