Tech Mahindra Ltd. v. ITO, IT, Circle-1, Mumbai

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Judgments citing Tech Mahindra Ltd. v. ITO, IT, Circle-1, Mumbai

DCIT, Chennai vs. M/S. Sutherland Gloabal Services Pvt. Ltd., Chennai

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

ITA 2139/CHNY/2019[2013-14]Status: DisposedITAT Chennai27 May 2022AY 2013-14

Bench: Shri Mahavir Singh & Shri Girish Agrawalassessment Year: 2013-14 Dcit, Circle-2(2), M/S. Sutherland Global Services Pvt. International Taxation, Ltd. Vs Chennai No.45-A, Velachery Main Road Chennai – 600042 अपीलाथ" अपीलाथ"/ (Appellant) अपीलाथ" अपीलाथ" "त् "त् यथ" "त् "त् यथ" यथ"/ (Respondent) यथ"

For Appellant: Shri Bharathi Krishnaprasad, CAFor Respondent: Shri G. Johnson, Addl. CIT, D/R

Section 195Section 200Section 201(1)Section 201(3)Section 250

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, “चे"ई अिधकरण चे"ई“ "यायपीठ "यायपीठ "यायपीठ चे"ई "यायपीठ चे"ई चे"ई चे"ई चे"ई चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, CHENNAI ] ] BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2013-14 DCIT, Circle-2(2), M/s. Sutherland Global Services Pvt. International Taxation, Ltd. Vs Chennai No.45-A, Velachery Main Road Chennai – 600042 अपीलाथ" अपीलाथ"/ (Appellant) अपीलाथ" अपीलाथ" "त् "त् यथ" "त् "त् यथ" यथ"/ (Respondent) यथ" Assessee by : Shri Bharathi Krishnaprasad, CA Revenue by : Shri G…

ACIT (TDS) -2(1), Mumbai vs. Omkar Realtors and Developers Pvt. Ltd., Mumbai

In the result, appeals filed by the revenue are dismissed and the Cross

ITA 6814/MUM/2018[2010-11]Status: DisposedITAT Mumbai20 Apr 2020AY 2010-11

Bench: Shri Rajesh Kumar (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2010-2011 The Asst. Commissioner Of Income Omkar Realtors & Developers Tax (Tds) – 2(1), Pvt. Ltd., Room No. 615, 6Th Floor, Omkar House, Off Eastern Smt. K.G. Mittal Ayurvedic Hospital Vs. Express Highway, Bldg., Charni Road (W), Opp. Sion Chunabhatti Signal, Mumbai - 400002 Sion, Mumbai - 400022 Pan: Aaaco7919F (Appellant) (Respondent) Co No. 237/Mum/2019 (Arising Out Of Ita No. 6814/Mum/2018) Assessment Year: 2010-2011 Omkar Realtors & Developers Pvt. The Asst. Commissioner Of Ltd., Income Tax (Tds) – 2(1), Omkar House, Off Eastern Express 6Th Floor, Smt. K.G. Mittal Highway, Vs. Ayurvedic Hospital Bldg., Charni Opp. Sion Chunabhatti Signal, Sion Road (West), East, Mumbai - 400022 Mumbai - 400002 Pan: Aaaco7919F (Appellant) (Respondent) Assessment Year: 2011-2012 The Asst. Commissioner Of Income Omkar Realtors & Developers Tax (Tds) – 2(1), Pvt. Ltd., Room No. 615, 6Th Floor, Omkar House, Off Eastern Smt. K.G. Mittal Ayurvedic Hospital Vs. Express Highway, Bldg., Charni Road (W), Opp. Sion Chunabhatti Signal, Mumbai - 400002 Sion, Mumbai - 400022 Pan: Aaaco7919F (Appellant) (Respondent)

Section 133ASection 194HSection 201

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “C”, MUMBAI BEFORE SHRI RAJESH KUMAR (AM) AND SHRI RAM LAL NEGI (JM) Assessment Year: 2010-2011 The Asst. Commissioner of Income Omkar Realtors and Developers Tax (TDS) – 2(1), Pvt. Ltd., Room No. 615, 6th Floor, Omkar House, Off Eastern Smt. K.G. Mittal Ayurvedic Hospital Vs. Express Highway, Bldg., Charni Road (W), Opp. Sion Chunabhatti Signal, Mumbai - 400002 Sion, Mumbai - 400022 PAN: AAACO7919F (Appellant) (Respondent) CO No. 237/MUM/2019 (Arising out of ITA No. 6814/MUM/2018) Assessment Year: 2010-2011 Omkar Realtors and Developers Pvt. The Asst. Commissio…

The Tata Power Co. Ltd, Mumbai vs. ITO (It) (TDS) (2), Mumbai

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

ITA 1695/MUM/2018[2007-08]Status: DisposedITAT Mumbai13 Sept 2019AY 2007-08

Bench: Shri Ravish Sood & Shri N.K. Pradhanthe Tata Power Co. Ltd. Income Tax Officer Corporate Center, (International Taxation)-Tds (2) Block „B‟, 5Th Floor, 34, Air India Building, Sant Tukaram Road, Vs. Mumbai - 21 Carnac Bunder, Mumbai-400 009

For Appellant: Shri Nitesh Joshi, A.RFor Respondent: Shri Nishant Samaiya, D.R

Section 143(2)Section 195Section 201(1)Section 201(3)

…P a g e | 1 ITA No. 1695/Mum/2018 AY. 2007-08 The Tata Power Co. Ltd. Vs. Income Tax Officer (IT)-TDS(2) IN THE INCOME TAX APPELLATE TRIBUNAL “I” Bench, Mumbai Before Shri Ravish Sood, Judicial Member and Shri N.K. Pradhan, Accountant Member The Tata Power Co. Ltd. Income Tax Officer Corporate Center, (International Taxation)-TDS (2) Block „B‟, 5th Floor, 34, Air India Building, Sant Tukaram Road, Vs. Mumbai - 21 Carnac Bunder, Mumbai-400 009 PAN – AAACT0054A (Appellant) (Respondent) Appellant by: Shri Nitesh Joshi, A.R Respondent by: Shri Nishant Samaiya, D.R Date of Hearing: 28.08.2019 Date of Pronouncement:…

M/S. Aditya Birla Nuvo Ltd ( Earlier Known As Indian Rayon and Industries Ltd and Now Amalgamated With Grasim Industries Limited)), Mumbai vs. Income Tax Officer (International Taxation)-2(3)(2), Mumbai

In the result, Revenue’s appeal is dismissed

ITA 671/MUM/2018[2006-07]Status: DisposedITAT Mumbai30 Apr 2019AY 2006-07

Bench: Shri Saktijit Dey & Shri N.K. Pradhan

For Appellant: Shri Yogesh TharFor Respondent: Shri S.H. Usmani

Section 195(1)Section 195(2)Section 201Section 201(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI N.K. PRADHAN, ACCOUNTANT MEMBER ITA no.671/Mum./2018 (Assessment Year : 2006–07) M/s. Aditya Birla Nuvo Ltd. (Earlier known as Indian Rayon And Industries Ltd. and Now Amalgamated with Grasim Industries Ltd.) ……………. Appellant A–4, Aditya Birla Centre S.K. Ahire Marg, Worli Mumbai 400 030 PAN – AAACI1747H v/s Income Tax Officer (I.T) ……………. Respondent Ward–2(3)(2), Mumbai ITA no.836/Mum./2018 (Assessment Year : 2006–07) Income Tax Officer (I.T) ……………. Appellant Ward–2(3)(2), Mumbai v/s M/s. Aditya Birla Nuv…