Temasek Holding Advisors India P. Ltd. v. DCIT

Q: How many judgments cite Temasek Holding Advisors India P. Ltd. v. DCIT?

16 judgments on BharatTax cite Temasek Holding Advisors India P. Ltd. v. DCIT (87 Taxmann.com 168), spanning 2018 to 2024.

Q: Which sections of the Income Tax Act does Temasek Holding Advisors India P. Ltd. v. DCIT come up under?

It is most often cited in judgments turning on Section 1961, Section 1962, Section 143(3), Section 143(3) of the Income-tax Act, Section 144C(1), Section 144C(1) of the Income-tax Act.

87 Taxmann.com 168Reported decision2017#7093 most cited

What is Temasek Holding Advisors India P. Ltd. v. DCIT authority for?

A company registered as a Category-1 Merchant Banker with SEBI, engaged in merchant banking services, is not functionally comparable to an entity providing non-binding investment advisory services, especially when the latter was accepted as a comparable in the immediately preceding assessment year.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2018 to 2024.

Also referred to as

Temasek Holding Advisors India P. Ltd. · DCIT · 87 Taxmann.com 168 · transfer pricing · comparable companies · functional comparability · merchant banking services · investment advisory services · SEBI registered merchant banker · assessment year 2011-12

Sections most often in play

Section 1961 Section 1962 Section 143(3)Section 143(3) of the Income-tax Act Section 144C(1)Section 144C(1) of the Income-tax Act Section 234B Section 234B of the Income-tax Act

Issues it is cited on

section 92c(3)arm's length price transfer pricing adjustment section 92ca section 92c section 92 international transaction commissioner (appeals)section 25 transfer section 143 section 250

Judgments citing Temasek Holding Advisors India P. Ltd. v. DCIT

DCIT 14(3)(1), Mumbai vs. Tpg Capital India P. Ltd, Mumbai

In the result, appeal of the assessee bearing ITA 3132/Mum/2019is

ITA 3283/MUM/2019[2011-12]Status: DisposedITAT Mumbai05 Jul 2024AY 2011-12

Bench: Shri Narendra Kumar Billaiya & Shri Anikesh Banerjee

For Appellant: Mr. Porus F Kaka / Mr. Manish KanthFor Respondent: Ms. Dhivya Ruth J (SR DR)

Section 143(3)Section 144C(1)Section 250Section 92C(3)

…1 ITA Nos 3132 & 3283/Mum/20189 TPG Capital India Private Limited IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER ITA No.3132/Mum/2019 (Assessment Year A.Y. 2011-12) TPG Capital India Private Limited 1004, The Capital, Plot No.C-70, G-Block, Bandra Kurla Complex Bandra (East), Mumbai-400 051 PAN :AABCN6660K VS Deputy Commissioner of Income-tax, Circle-14(3)(1), Mumbai Room 0.475, 4th Floor, Aayakar Bhavan, M.K. Road, Mumbai-400 020 ITA No.3283/Mum/2019 (Assessment Year A.Y. 2011-12) DCIT-14(3)(1), Mumba…

Tpg Capital P. Ltd, Mumbai vs. DCIT 14(3)(1), Mumbai

In the result, appeal of the assessee bearing ITA 3132/Mum/2019is allowedand appeal of the revenue bearing ITA 3283/Mum/2019 is dismissed

ITA 3132/MUM/2019[2011-12]Status: DisposedITAT Mumbai02 Jul 2024AY 2011-12

Bench: Shri Narendra Kumar Billaiya & Shri Anikesh Banerjeetpg Capital India Private Limited Vs Deputy Commissioner Of 1004, The Capital, Plot No.C-70, Income-Tax, Circle-14(3)(1), Mumbai Room O.475, 4Th Floor, G-Block, Bandra Kurla Complex Bandra (East), Mumbai-400 051 Aayakar Bhavan, M.K. Road, Pan :Aabcn6660K Mumbai-400 020 Dcit-14(3)(1), Mumbai Vs Tpg Capital India Private Limited 1004, The Capital, Plot No.C-70, G-Block, Bandra Kurla Complex Bandra (East), Mumbai-400 051 Pan :Aabcn6660K

For Appellant: Mr. Porus F Kaka / Mr. Manish KanthFor Respondent: Ms. Dhivya Ruth J (SR DR)

Section 143(3)Section 144C(1)Section 250Section 92C(3)

…1 ITA Nos 3132 & 3283/Mum/20189 TPG Capital India Private Limited IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER TPG Capital India Private Limited vs Deputy Commissioner of 1004, The Capital, Plot No.C-70, Income-tax, Circle-14(3)(1), Mumbai Room o.475, 4th Floor, G-Block, Bandra Kurla Complex Bandra (East), Mumbai-400 051 Aayakar Bhavan, M.K. Road, PAN :AABCN6660K Mumbai-400 020 DCIT-14(3)(1), Mumbai vs TPG Capital India Private Limited 1004, The Capital, Plot No.C-70, G-Block, Bandra Kurla Complex B…

International Speciality Products (India) P.Ltd., Hyd, Hyderabad vs. DCIT, Circle-2(1), Hyderabad

In the result, the ground by the assessee is rejected

ITA 91/HYD/2016[2011-12]Status: DisposedITAT Hyderabad10 Aug 2022AY 2011-12

Bench: Shri Rama Kanta Panda & Shri Laliet Kumarassessment Year: 2011-12 M/S. International Vs. Dcit, Speciality (India) Pvt.Ltd. Circle-2(1) Divya Sree Omega Campus Hyderabad. Block C, 7Th Floor, Survey No.13, Vill. Kondapur, Mdl. Serilingampally Hyderabad-500 032 Pan: Aabci8200Q (Appellant) (Respondent) Assessee By: Shri P.V.S.S.Prasad,Ca Revenue By: Shri Rajendra Kumar, Cit-Dr Date Of Hearing: 20.07.2022 Date Of Pronouncement: 10.08.2022 O R D E R Per Shri Laliet Kumar, J.M. This Appeal Is Filed By The Assessee, Feeling Aggrieved By The Order Passed By The Learned Dispute Resolution Panel-1, Bengaluru, Dated 16.11.2015 For The Ay 2011-12, On The Following Grounds : “1. The Learned(D) Assessing Officer (Ao)/Ld Dispute Resolution Panel(Drp) Are Erroneous In Law & On The Facts Of The Case.

For Appellant: Shri P.V.S.S.Prasad,CAFor Respondent: Shri Rajendra Kumar, CIT-DR

Section 234BSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A’ Bench, Hyderabad Before Shri Rama Kanta Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member Assessment Year: 2011-12 M/s. International Vs. DCIT, Speciality (India) Pvt.Ltd. Circle-2(1) Divya Sree Omega Campus Hyderabad. Block C, 7th floor, Survey No.13, Vill. Kondapur, Mdl. Serilingampally Hyderabad-500 032 PAN: AABCI8200Q (Appellant) (Respondent) Assessee by: Shri P.V.S.S.Prasad,CA Revenue by: Shri Rajendra Kumar, CIT-DR Date of hearing: 20.07.2022 Date of pronouncement: 10.08.2022 O R D E R Per Shri Laliet Kumar, J.M. This appeal is filed by the…

Altico Capital India Private Limited ( Formerly Clearwater Capital Partners (I) Private Limited, Mumbai vs. ACIT Circle-14(1)(2), Mumbai

In the result, cross appeals by the assessee and Revenue are partly allowed

ITA 424/MUM/2018[2011-12]Status: DisposedITAT Mumbai04 Jul 2022AY 2011-12

Bench: Shri Amarjit Singh & Shri Sandeep Singh Karhail

For Appellant: Shri Madhur Agrawal a/wFor Respondent: Shri Rajesh Kumar Yadav, Sr. AR

Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No.424/Mum./2018 (Assessment Year : 2011–12) Altico Capital India Pvt. Ltd. (Formerly Clearwater Capital Partners (I) Pvt. Ltd.) ……………. Appellant 21, 2nd Floor, Maker Maxity Bandra Kurla Complex Bandra (East), Mumbai 400 051 PAN – AACCC3064F v/s Asstt. Commissioner of Income Tax …………….Respondent Circle–14(1)(2), Mumbai ITA No.11/Mum./2018 (Assessment Year : 2011–12) Jt. Commissioner of Income Tax (OSD) ……………. Appellant Circle–14(1)(1), Mumbai v/s Clearwater C…

Jt.Commissioner of Income Tax (OSD)- 14(1)(1), Mumbai vs. Clearwater Capital Partners India Private Limited (Now Known As Altico Capital India Private Limited, Mumbai

In the result, cross appeals by the assessee and Revenue are partly allowed

ITA 11/MUM/2018[2011-12]Status: DisposedITAT Mumbai04 Jul 2022AY 2011-12

Bench: Shri Amarjit Singh & Shri Sandeep Singh Karhail

For Appellant: Shri Madhur Agrawal a/wFor Respondent: Shri Rajesh Kumar Yadav, Sr. AR

Section 250

Standard Chartered Pvt Equity Advisory India P. Ltd, Mumbai vs. DCIT 1(3)(1), Kharghar

In the result, the appeal of the assessee is allowed

ITA 736/MUM/2016[2011-12]Status: DisposedITAT Mumbai28 May 2021AY 2011-12

Bench: Shri M.Balaganesh, Am & Shri Ravish Sood, Jm M/S. Standard Chartered Pvt. Vs. Acit-1(2)(1) Equity Advisory India P. Ltd., Room No.535, M.K.Road Cresenzo, 7Th Floor Aayakar Bhavan Plot No.C-38 & 39 Mumbai-400 020 G-Block, Bkc Bandra (E) Mumbai – 400 051 Pan/Gir No. Aadcm7746F (Appellant) .. (Respondent)

Section 143(3)Section 144C(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘J’ BENCH MUMBAI BEFORE SHRI M.BALAGANESH, AM & SHRI RAVISH SOOD, JM M/s. Standard Chartered Pvt. Vs. ACIT-1(2)(1) Equity Advisory India P. Ltd., Room No.535, M.K.Road Cresenzo, 7th Floor Aayakar Bhavan Plot No.C-38 & 39 Mumbai-400 020 G-Block, BKC Bandra (E) Mumbai – 400 051 PAN/GIR No. AADCM7746F (Appellant) .. (Respondent) Assessee by Shri Dhanesh Bafna & Chandni Shah Revenue by Shri A Mohan, Shri Shreenivasa Raghava Iyengar & Shri Sreekar CIT DR Date of Hearing 18/12/2020 & 24/05/2021 Date of Pronouncement 28/05/2021 आदेश / O R D E R PER M. BALAGANESH (A.M): This a…

DCIT 7(1)-1, Mumbai vs. Goldman Sachs Assets Management (India) P.Ltd, Mumbai

ITA 835/MUM/2016[2011-12]Status: DisposedITAT Mumbai09 Sept 2020AY 2011-12

Bench: Shri Vikas Awasthy () & Shri N.K. Pradhan () Assessment Year: 2011-12 Goldman Sachs Asset Asst. Commissioner Of Management (India) Pvt. Vs. Income Tax, Range 7(1)(1), Ltd., 951A, Rational House, Room No. 23, Ground Floor, Appasaheb Marathe Marg Aayakar Bhavan, Mk Road, Prabhadevi, Mumbai- Mumbai-400020. 400025. Pan No. Aadcg0789J Appellant Respondent Assessment Year: 2011-12 Asst. Commissioner Of Goldman Sachs Asset Income Tax, Range 7(1)(1), Vs. Management (India) Pvt. Ltd., Room No. 23, Ground Floor, 951A, Rational House, Aayakarbhavan, Mk Road, Appasahebmarathe Marg Mumbai-400020. Prabhadevi, Mumbai-400025. Pan No. Aadcg0789J Appellant Respondent

For Appellant: Mr. Madhur Aggarwal, ARFor Respondent: Mr. Anand Mohan, CIT-DR

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K”, MUMBAI BEFORE SHRI VIKAS AWASTHY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2011-12 Goldman Sachs Asset Asst. Commissioner of Management (India) Pvt. Vs. Income Tax, Range 7(1)(1), Ltd., 951A, Rational House, Room No. 23, Ground Floor, Appasaheb Marathe Marg Aayakar Bhavan, MK Road, Prabhadevi, Mumbai- Mumbai-400020. 400025. PAN No. AADCG0789J Appellant Respondent Assessment Year: 2011-12 Asst. Commissioner of Goldman Sachs Asset Income Tax, Range 7(1)(1), Vs. Management (India) Pvt. Ltd., Room No. 23, Ground Floor, 951A, R…

Goldman Sachs Asset Management (India) P.Ltd, Mumbai vs. Asst CIT RG 7(1)(1), Mumbai

ITA 502/MUM/2016[2011-12]Status: DisposedITAT Mumbai09 Sept 2020AY 2011-12

For Appellant: Mr. Madhur Aggarwal, ARFor Respondent: Mr. Anand Mohan, CIT-DR

Section 143(3)

Kitara Capital P. Ltd, Mumbai vs. ITO WD 6(3)(4), Mumbai

The appeal of the Revenue is dismissed

ITA 796/MUM/2016[2011-12]Status: DisposedITAT Mumbai11 Feb 2020AY 2011-12

Bench: Shri R.C.Sharma & Shri Vikas Awasthym/S. Kitara Capital Pvt. Ltd. 507, 5Th Floor, Ceejay House, Shivsagar Estate,Dr.A.B.Road, Worli, Mumbai 400 018 Pan:Aacch 2339E ...... Appellant

For Appellant: Shri Ajay R. SinghFor Respondent: S/ Shri Azhar Zain V.P/Anand Mohan

Section 143(3)

…-binding in nature. The fact is not in dispute before the lower authorities. On this backdrop, we find that so far as the selection of final comparable namely Ladderup is concerned, this Tribunal in the case of Temasek Holding Advisors India P. Ltd. Vs. DCIT [87 Taxmann.com 168] for identical Assessment year observed that Ladderup was registered as Category-1 Merchant Banker with SEBI and was engaged in rendering merchant banking services w.e.f. 01/07/2010 which fact was duly substantiated by the website of the company as well as its Annual Reports and therefore, not functionally comparable with an entity which w…

Clsa India P.Ltd, Mumbai vs. DCIT Cir 4(1)(1), Mumbai

In the result, the appeal is allowed

ITA 902/MUM/2016[2011-12]Status: DisposedITAT Mumbai03 Feb 2020AY 2011-12

Bench: Shri C N Prasad & Shri Rajesh Kumarassessment Year : 2011 -12 Clsa India P. Ltd., Dcit Cir 4(1)(1), (Formerly Cls India Ltd) Mumbai Vs. 8/F, Dalamal House, Nariman Point, Mumbai 400 021. Pan Aaacc2262K (Appellant) (Respondent)

For Appellant: Mr Mukesh ButaniFor Respondent: Ms Jothilakshmi Nayak

Section 143(1)Section 143(2)Section 143(3)Section 144C(5)Section 92CSection 92C(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “K”, MUMBAI Before Shri C N Prasad, Judicial Member & Shri Rajesh Kumar, Accountant Member Assessment Year : 2011 -12 CLSA India P. Ltd., DCIT Cir 4(1)(1), (Formerly CLS India Ltd) Mumbai Vs. 8/F, Dalamal House, Nariman Point, Mumbai 400 021. PAN AAACC2262K (Appellant) (Respondent) Appellant By : Mr Mukesh Butani, Ms Karishma Phatarphekar & Mr Harsh Shah Respondent By : Ms Jothilakshmi Nayak Date of Hearing :27.09.2019 Date of Pronouncement : 03.02.2020 O R D E R Per Rajesh Kumar, Accountant Member This appeal by the assessee is directed against the orde…

Bain Capital Advisors (India) P.Ltd, Mumbai vs. Asst Cir Cir 3(1)(1), Mumbai

The appeal of the revenue is dismissed

ITA 1996/MUM/2016[2011-12]Status: DisposedITAT Mumbai11 Jun 2019AY 2011-12

Bench: Shri M. Balaganesh & Shri Ravish Soodbain Capital Advisors (India) Assistant Commissioner Of Private Limited, Income Tax, Circle 3(1)(1), 215, 2Nd Floor, Free Press House Room No. 607, Aayakar Bhavan, Free Press Journal Marg, Vs. M.K. Marg, Nariman Point, Mumbai – 400 020 Mumbai – 400 021

For Appellant: Shri Ajit Kumar Jain &For Respondent: Shri Anand Mohan, D.R

Section 143(2)Section 143(3)

…P a g e | 1 ITA No.1996/Mum/2016 AY. 2011-12 Bain Capital Advisors (India) Pvt. Ltd. Vs. ACIT, Circle 3(1)(1) IN THE INCOME TAX APPELLATE TRIBUNAL “K” Bench, Mumbai Before Shri M. Balaganesh, Accountant Member and Shri Ravish Sood, Judicial Member Bain Capital Advisors (India) Assistant Commissioner of Private Limited, Income Tax, Circle 3(1)(1), 215, 2nd Floor, Free Press House Room No. 607, Aayakar Bhavan, Free Press Journal Marg, Vs. M.K. Marg, Nariman Point, Mumbai – 400 020 Mumbai – 400 021 PAN – AADCB4464B (Appellant) (Respondent) Assistant Commissioner of Bain Capital Advisors (India) Income Tax, Circle…

General Atlantic P. Ltd, Mumbai vs. DCIT Cir 5(1)(1), Mumbai

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

ITA 900/MUM/2017[2012-13]Status: DisposedITAT Mumbai12 Apr 2019AY 2012-13

Bench: Shri G. Manjunatha & Shri Ravish Soodgeneral Atlantic Private Ltd. Deputy Commissioner Of Income- Level 19, Birla Aurora, Tax, Circle -5(1)(1), Dr. Annie Besant Road, Worli, Room No. 568, Aayakar Bhavan, Mumbai – 400 030 Vs. Maharashi Karve Road, Churchgate, Mumbai – 400020

For Appellant: Shri Divesh Chawla, A.RFor Respondent: Shri Rignesh K. Das, Sr. D.R

Section 143(1)Section 143(2)Section 143(3)Section 144CSection 271(1)(c)Section 92C

…P a g e | 1 ITA No. 900/Mum/2017 AY. 2012-13 General Atlantic Private Ltd. Vs. Deputy Commissioner of Income Tax, Circle-5(1)(1) IN THE INCOME TAX APPELLATE TRIBUNAL “K” Bench, Mumbai Before Shri G. Manjunatha, Accountant Member and Shri Ravish Sood, Judicial Member General Atlantic Private Ltd. Deputy Commissioner of Income- Level 19, Birla Aurora, tax, Circle -5(1)(1), Dr. Annie Besant Road, Worli, Room No. 568, Aayakar Bhavan, Mumbai – 400 030 Vs. Maharashi Karve Road, Churchgate, Mumbai – 400020 PAN – AABCG7917Q (Appellant) (Respondent) Appellant by: Shri Divesh Chawla, A.R Respondent by: Shri Rignesh K.…

Tata Asset Management Ltd, Mumbai vs. DCIT Cir 2(3)(1), Mumbai

In the result, assessee’s appeal is partly allowed

ITA 933/MUM/2016[2011-12]Status: DisposedITAT Mumbai15 Mar 2019AY 2011-12

Bench: Shri Saktijit Dey & Shri Manoj Kumar Aggarwal

For Appellant: Shri Faroq IraniFor Respondent: Shri Manish Kumar Singh

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER IT(TP)A no.933/Mum/2016 (Assessment Year : 2011–12) Tata Asset Management Ltd. 9th Floor, Mafatlal Centre ……………. Appellant Nariman Point, Mumbai 400 013 PAN – AAACT1458L v/s Dy. Commissioner of Income Tax ……………. Respondent Circle–2(3))(1), Mumbai Assessee by : Shri Faroq Irani Revenue by : Shri Manish Kumar Singh Date of Hearing – 20.12.2018 Date of Order – 15.03.2019 O R D E R PER SAKTIJIT DEY, J.M. The aforesaid appeal has been filed by the assessee challenging…

Mount Kellett Capital Management India P.Ltd, Mumbai vs. DCIT 14(2)(2), Mumbai

In the result, the appeal is partly allowed for statistical purposes

ITA 1552/MUM/2016[2011-12]Status: DisposedITAT Mumbai27 Jul 2018AY 2011-12

Bench: Shri G S Pannu & Shri Sandeep Gosainit(Tp)A No.1552/Mum/2016 Assessment Year : 2011-12 Mount Kellett Capital Management Dy. Cit 14(2)(2), India Private Limited., Mumbai Vs. 1302 Tower-3, Indiabulls Finance Centre, Senapati Bapat Marg, Elphinstone Road (West), Mumbai 400 013. Pan Aafcm6895B (Appellant) (Respondent)

For Appellant: Shri Yogesh Thar & Ms. Aayushi ModaniFor Respondent: Ms Amrita Ranjan

Section 143(3)Section 144C(5)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “K”, MUMBAI Before Shri G S Pannu, Accountant Member & Shri Sandeep Gosain, Judicial Member IT(TP)A No.1552/Mum/2016 Assessment Year : 2011-12 Mount Kellett Capital Management Dy. CIT 14(2)(2), India Private Limited., Mumbai Vs. 1302 Tower-3, Indiabulls Finance Centre, Senapati Bapat Marg, Elphinstone Road (West), Mumbai 400 013. PAN AAFCM6895B (Appellant) (Respondent) Appellant By : Shri Yogesh Thar & Ms. Aayushi Modani Respondent By : Ms Amrita Ranjan Date of Hearing : 16.07.2018 Date of Pronouncement : 27.07.2018 O R D E R Per G S Pannu, Accountant Me…

DCIT 5(1)(1), Mumbai vs. General Atlantic P.Ltd, Mumbai

In the result, assessee’s appeal is partly allowed and Revenu’s appeal is dismissed

ITA 1717/MUM/2016[2011-12]Status: DisposedITAT Mumbai21 Feb 2018AY 2011-12

Bench: Shri Saktijit Dey & Shri Ramit Kochar

For Appellant: Shri Porus Kaka a/wFor Respondent: Shri Jayant Kumar

Section 143(3)Section 144C(13)

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER ITA no.1717/Mum./2016 (Assessment Year : 2011–12) Dy. Commissioner of Income Tax ……………. Appellant Circle–5(1)(1), Mumbai v/s General Atlantic Pvt. Ltd. 151–152, 15th Floor, Maker Chambers–VI ……………. Respondent 220, Nariman Point, Mumbai 400 021 PAN – AABCG7917Q ITA no.2207/Mum./2016 (Assessment Year : 2011–12) General Atlantic Pvt. Ltd. Level–19, Birla Aurora Dr. Annie Besant Road ……………. Appellant Maharshi Karve Marg Churchgate, Mumbai 400 020 PAN – AABCG7917Q v/s Dy. Commissio…

Sun-Ares India Real Estate P.Ltd, Mumbai vs. DCIT 14(3)(2), Mumbai

Appeal stands allowed in terms of our above order

ITA 621/MUM/2016[2011-12]Status: DisposedITAT Mumbai09 Feb 2018AY 2011-12

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am

For Appellant: Ketan Ved, Ld. ARFor Respondent: Jayant Kumar, Ld. CIT DR

Section 143(3)Section 144CSection 144C(13)Section 92C