Temasek Holding Advisors India Private Limited v. DCIT, Circle 14(3)(1)

Kotak Mhindra Asset Management Co. Ltd, Mumbai vs. Asst CIT (OSD) 3(2), Mumbai

In the result, appeal of the assessee is partly allowed as indicated above

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Blem/S. Kotak Mahindra Asset V. Asst. Cit Management Company. Ltd., Range – 14(2)(1) 27 Bkc, G. Block Aayakar Bhavan Bandra Kurla Complex Mumbai -400 020 Bandra (E), Mumbai - 51 Pan: Aaack5576C (Appellant) (Respondent) Assessee By : Shri Vispi T. Patel Department By : Shri D.G. Pansari

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI RAJESH KUMAR, HON'BLE ACCOUNTANT MEMBER M/s. Kotak Mahindra Asset v. Asst. CIT Management Company. Ltd., Range – 14(2)(1) 27 BKC, G. Block Aayakar Bhavan Bandra Kurla Complex Mumbai -400 020 Bandra (E), Mumbai - 51 PAN: AAACK5576C (Appellant) (Respondent) Assessee by : Shri Vispi T. Patel Department by : Shri D.G. Pansari Date of Hearing : 21.06.2019 Date of Pronouncement : 19.09.2019 O R D E R PER C.N. PRASAD (JM) 1. This appeal is filed by the assessee against the order of the Learned Commis…

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

Bench: Shri Saktijit Dey & Shri Ramit Kochar

…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…

Wells Fargo Real Estate Advisors P. Ltd, Hyderabad vs. DCIT Cir 14(3)(1), Mumbai

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, मुंबई अिधकरण मुंबई मुंबई “केकेकेके” खंडपीठ मुंबई खंडपीठ खंडपीठ मेमेमेमे खंडपीठ Income-tax Appellate Tribunal -“K”Bench Mumbai सव"ी सव"ी सव"ी राजे"" सव"ी राजे"" राजे"",लेखा राजे"" लेखा लेखा सद"य लेखा सद"य सद"य एवं सद"य एवं एवं अमरजीत एवं अमरजीत अमरजीत "सह अमरजीत "सह "सह, "याियक "सह "याियक "याियक सद"य "याियक सद"य सद"य सद"य Before S/Sh.Rajendra,Accountant Member and Amarjit Singh,Judicial Member आयकर अपील सं./I.T.A./1520/Mum/2016,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2011-12 िनधा"रण िनधा"रण वष" वष" Wells Fargo Real Estate Advisors Pvt.Ltd. D…

Jacobs Engineering India P.Ltd, Mumbai vs. DCIT RG 8(2), Mumbai

In the result, the appeal of the assessee is treated as allowed

Bench: Shri B.R. Baskaran (Am) & Shri C.N. Prasad I.T.A. No. 7194/Mum/2012 (Assessment Year 2008-09)

…THE INCOME TAX APPELLATE TRIBUNAL “K” Bench, Mumbai Before Shri B.R. Baskaran (AM) & Shri C.N. Prasad I.T.A. No. 7194/Mum/2012 (Assessment Year 2008-09) M/s. Jacobs Engineering DCIT Range 8(2) India Private Limited Vs. Aayakar Bhavan Jacobs House M.K. Road Ramkrishna Mandir Road Mumbai-400 020. Kondivita, Andheri East Mumbai-400 059. (Appellant) (Respondent) PAN No. AAACH0456J Assessee by Shri Sunil Lala Department by Shri Shahi Saanjay Kumar Date of Hearing 7.4.2017 Date of Pronouncement 17.5.2017 O R D E R Per B.R. Baskaran(AM) The assessee has challenged the order dated 19-10-2012 passed by the assessi…

Sgl Entertainment Ltd, Mumbai vs. DDIT (It) 2(1), Mumbai

In the result, the appeal filed by the assessee is allowed on this ground

Bench: Shri R.C.Sharma, Am & Shri Amit Shukla, Jm आमकय अऩीर सं./Ita No.7680/Mum/2012 (नििाारण वषा / Assessment Year :2008-2009 Satellite Television Asian Vs. Ddit(International Region Limited, C/O Star India Taxation)-2(1), Scindia Private Limited, Star House, Off House, Mumbai-400038 Dr. E.Moses Road, Mahalaxmi, Mumbai-400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaacs 5680 D (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.7679/Mum/2012 (नििाारण वषा / Assessment Year :2008-09) Channel V Music Networks Vs. Asstt. Director Of Income Limited Partnership (Channel V) Tax ( International C/O Star India Pvt. Limited, Star Taxation)1 (2) Scindia House, Office Dr. E Moses House, Mumbai-400038 Road, Mahalaxmi, Mumbai- 400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. :Aaefc6136H (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.7681/Mum/2012 (नििाारण वषा / Assessment Year :2008-09) Star International Movies Vs. Ddit ( It) 2(1) Limited(Siml) C/O Star India Scindia House, Mumbai- Private Limited, Star House, Off 400038 Dr. E.Moses Road, Mahalaxmi, Mumbai-400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaics3256P (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

…d of a selective application of turnover filter at the last step tantamount to cherry picking. Further, the Ld. AR has relied on following judicial precedents: 1.Nortel network India, 40 ITR 102 and 375 ITR 183 2. Temasek Holdings Advisors India Pvt. Limited( 67 Taxmann.com 221 – Mumbai-trb) 3. CIT-II Vs. Mckinsey knowledge centre Pvt. Ltd. ITA No. 217/2014 ( Delhi HC) The sum and substance of above cited judicial precedents are that the Turnover filter must be applied not as a tool for cherry picking at a later stage but at the time of the search process and by applying a quantitative filter.It can not be one si…

Star Television Entertainment Ltd ( Since Amalgamated With Star India P. Ltd, Mumbai vs. DDIT (It) 2(1), Mumbai

In the result, the appeal filed by the assessee is allowed on this ground

Bench: Shri R.C.Sharma, Am & Shri Amit Shukla, Jm आमकय अऩीर सं./Ita No.7680/Mum/2012 (नििाारण वषा / Assessment Year :2008-2009 Satellite Television Asian Vs. Ddit(International Region Limited, C/O Star India Taxation)-2(1), Scindia Private Limited, Star House, Off House, Mumbai-400038 Dr. E.Moses Road, Mahalaxmi, Mumbai-400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaacs 5680 D (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.7679/Mum/2012 (नििाारण वषा / Assessment Year :2008-09) Channel V Music Networks Vs. Asstt. Director Of Income Limited Partnership (Channel V) Tax ( International C/O Star India Pvt. Limited, Star Taxation)1 (2) Scindia House, Office Dr. E Moses House, Mumbai-400038 Road, Mahalaxmi, Mumbai- 400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. :Aaefc6136H (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.7681/Mum/2012 (नििाारण वषा / Assessment Year :2008-09) Star International Movies Vs. Ddit ( It) 2(1) Limited(Siml) C/O Star India Scindia House, Mumbai- Private Limited, Star House, Off 400038 Dr. E.Moses Road, Mahalaxmi, Mumbai-400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaics3256P (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

…d of a selective application of turnover filter at the last step tantamount to cherry picking. Further, the Ld. AR has relied on following judicial precedents: 1.Nortel network India, 40 ITR 102 and 375 ITR 183 2. Temasek Holdings Advisors India Pvt. Limited( 67 Taxmann.com 221 – Mumbai-trb) 3. CIT-II Vs. Mckinsey knowledge centre Pvt. Ltd. ITA No. 217/2014 ( Delhi HC) The sum and substance of above cited judicial precedents are that the Turnover filter must be applied not as a tool for cherry picking at a later stage but at the time of the search process and by applying a quantitative filter.It can not be one si…

Satr Asia Region Fz Llc (Since Amalgamated With Star India P.Ltd), Mumbai vs. DDIT (It) 2(1), Mumbai

In the result, the appeal filed by the assessee is allowed on this ground

Bench: Shri R.C.Sharma, Am & Shri Amit Shukla, Jm आमकय अऩीर सं./Ita No.7680/Mum/2012 (नििाारण वषा / Assessment Year :2008-2009 Satellite Television Asian Vs. Ddit(International Region Limited, C/O Star India Taxation)-2(1), Scindia Private Limited, Star House, Off House, Mumbai-400038 Dr. E.Moses Road, Mahalaxmi, Mumbai-400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaacs 5680 D (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.7679/Mum/2012 (नििाारण वषा / Assessment Year :2008-09) Channel V Music Networks Vs. Asstt. Director Of Income Limited Partnership (Channel V) Tax ( International C/O Star India Pvt. Limited, Star Taxation)1 (2) Scindia House, Office Dr. E Moses House, Mumbai-400038 Road, Mahalaxmi, Mumbai- 400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. :Aaefc6136H (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.7681/Mum/2012 (नििाारण वषा / Assessment Year :2008-09) Star International Movies Vs. Ddit ( It) 2(1) Limited(Siml) C/O Star India Scindia House, Mumbai- Private Limited, Star House, Off 400038 Dr. E.Moses Road, Mahalaxmi, Mumbai-400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaics3256P (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

…d of a selective application of turnover filter at the last step tantamount to cherry picking. Further, the Ld. AR has relied on following judicial precedents: 1.Nortel network India, 40 ITR 102 and 375 ITR 183 2. Temasek Holdings Advisors India Pvt. Limited( 67 Taxmann.com 221 – Mumbai-trb) 3. CIT-II Vs. Mckinsey knowledge centre Pvt. Ltd. ITA No. 217/2014 ( Delhi HC) The sum and substance of above cited judicial precedents are that the Turnover filter must be applied not as a tool for cherry picking at a later stage but at the time of the search process and by applying a quantitative filter.It can not be one si…

Star Asian Movies Ltd ( Since Amalgamated Wih Star India P. Ltd), Mumbai vs. DDIT (It) 2(1), Mumbai

In the result, the appeal filed by the assessee is allowed on this ground

Bench: Shri R.C.Sharma, Am & Shri Amit Shukla, Jm आमकय अऩीर सं./Ita No.7680/Mum/2012 (नििाारण वषा / Assessment Year :2008-2009 Satellite Television Asian Vs. Ddit(International Region Limited, C/O Star India Taxation)-2(1), Scindia Private Limited, Star House, Off House, Mumbai-400038 Dr. E.Moses Road, Mahalaxmi, Mumbai-400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaacs 5680 D (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.7679/Mum/2012 (नििाारण वषा / Assessment Year :2008-09) Channel V Music Networks Vs. Asstt. Director Of Income Limited Partnership (Channel V) Tax ( International C/O Star India Pvt. Limited, Star Taxation)1 (2) Scindia House, Office Dr. E Moses House, Mumbai-400038 Road, Mahalaxmi, Mumbai- 400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. :Aaefc6136H (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.7681/Mum/2012 (नििाारण वषा / Assessment Year :2008-09) Star International Movies Vs. Ddit ( It) 2(1) Limited(Siml) C/O Star India Scindia House, Mumbai- Private Limited, Star House, Off 400038 Dr. E.Moses Road, Mahalaxmi, Mumbai-400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaics3256P (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

…d of a selective application of turnover filter at the last step tantamount to cherry picking. Further, the Ld. AR has relied on following judicial precedents: 1.Nortel network India, 40 ITR 102 and 375 ITR 183 2. Temasek Holdings Advisors India Pvt. Limited( 67 Taxmann.com 221 – Mumbai-trb) 3. CIT-II Vs. Mckinsey knowledge centre Pvt. Ltd. ITA No. 217/2014 ( Delhi HC) The sum and substance of above cited judicial precedents are that the Turnover filter must be applied not as a tool for cherry picking at a later stage but at the time of the search process and by applying a quantitative filter.It can not be one si…

Star International Movies Ltd, Mumbai vs. DDIT (It) 2(1), Mumbai

In the result, the appeal filed by the assessee is allowed on this ground

Bench: Shri R.C.Sharma, Am & Shri Amit Shukla, Jm आमकय अऩीर सं./Ita No.7680/Mum/2012 (नििाारण वषा / Assessment Year :2008-2009 Satellite Television Asian Vs. Ddit(International Region Limited, C/O Star India Taxation)-2(1), Scindia Private Limited, Star House, Off House, Mumbai-400038 Dr. E.Moses Road, Mahalaxmi, Mumbai-400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaacs 5680 D (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.7679/Mum/2012 (नििाारण वषा / Assessment Year :2008-09) Channel V Music Networks Vs. Asstt. Director Of Income Limited Partnership (Channel V) Tax ( International C/O Star India Pvt. Limited, Star Taxation)1 (2) Scindia House, Office Dr. E Moses House, Mumbai-400038 Road, Mahalaxmi, Mumbai- 400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. :Aaefc6136H (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.7681/Mum/2012 (नििाारण वषा / Assessment Year :2008-09) Star International Movies Vs. Ddit ( It) 2(1) Limited(Siml) C/O Star India Scindia House, Mumbai- Private Limited, Star House, Off 400038 Dr. E.Moses Road, Mahalaxmi, Mumbai-400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaics3256P (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

…d of a selective application of turnover filter at the last step tantamount to cherry picking. Further, the Ld. AR has relied on following judicial precedents: 1.Nortel network India, 40 ITR 102 and 375 ITR 183 2. Temasek Holdings Advisors India Pvt. Limited( 67 Taxmann.com 221 – Mumbai-trb) 3. CIT-II Vs. Mckinsey knowledge centre Pvt. Ltd. ITA No. 217/2014 ( Delhi HC) The sum and substance of above cited judicial precedents are that the Turnover filter must be applied not as a tool for cherry picking at a later stage but at the time of the search process and by applying a quantitative filter.It can not be one si…

Satellite Television Asian Region Ltd, Mumbai vs. DDIT (It) 2(1), Mumbai

In the result, the appeal filed by the assessee is allowed on this ground

Bench: Shri R.C.Sharma, Am & Shri Amit Shukla, Jm आमकय अऩीर सं./Ita No.7680/Mum/2012 (नििाारण वषा / Assessment Year :2008-2009 Satellite Television Asian Vs. Ddit(International Region Limited, C/O Star India Taxation)-2(1), Scindia Private Limited, Star House, Off House, Mumbai-400038 Dr. E.Moses Road, Mahalaxmi, Mumbai-400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaacs 5680 D (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.7679/Mum/2012 (नििाारण वषा / Assessment Year :2008-09) Channel V Music Networks Vs. Asstt. Director Of Income Limited Partnership (Channel V) Tax ( International C/O Star India Pvt. Limited, Star Taxation)1 (2) Scindia House, Office Dr. E Moses House, Mumbai-400038 Road, Mahalaxmi, Mumbai- 400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. :Aaefc6136H (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.7681/Mum/2012 (नििाारण वषा / Assessment Year :2008-09) Star International Movies Vs. Ddit ( It) 2(1) Limited(Siml) C/O Star India Scindia House, Mumbai- Private Limited, Star House, Off 400038 Dr. E.Moses Road, Mahalaxmi, Mumbai-400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaics3256P (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

…d of a selective application of turnover filter at the last step tantamount to cherry picking. Further, the Ld. AR has relied on following judicial precedents: 1.Nortel network India, 40 ITR 102 and 375 ITR 183 2. Temasek Holdings Advisors India Pvt. Limited( 67 Taxmann.com 221 – Mumbai-trb) 3. CIT-II Vs. Mckinsey knowledge centre Pvt. Ltd. ITA No. 217/2014 ( Delhi HC) The sum and substance of above cited judicial precedents are that the Turnover filter must be applied not as a tool for cherry picking at a later stage but at the time of the search process and by applying a quantitative filter.It can not be one si…

Channel V Music Networks Ltd Partnership, Mumbai vs. ADIT Iit) 1(2), Mumbai

In the result, the appeal filed by the assessee is allowed on this ground

Bench: Shri R.C.Sharma, Am & Shri Amit Shukla, Jm आमकय अऩीर सं./Ita No.7680/Mum/2012 (नििाारण वषा / Assessment Year :2008-2009 Satellite Television Asian Vs. Ddit(International Region Limited, C/O Star India Taxation)-2(1), Scindia Private Limited, Star House, Off House, Mumbai-400038 Dr. E.Moses Road, Mahalaxmi, Mumbai-400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaacs 5680 D (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.7679/Mum/2012 (नििाारण वषा / Assessment Year :2008-09) Channel V Music Networks Vs. Asstt. Director Of Income Limited Partnership (Channel V) Tax ( International C/O Star India Pvt. Limited, Star Taxation)1 (2) Scindia House, Office Dr. E Moses House, Mumbai-400038 Road, Mahalaxmi, Mumbai- 400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. :Aaefc6136H (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.7681/Mum/2012 (नििाारण वषा / Assessment Year :2008-09) Star International Movies Vs. Ddit ( It) 2(1) Limited(Siml) C/O Star India Scindia House, Mumbai- Private Limited, Star House, Off 400038 Dr. E.Moses Road, Mahalaxmi, Mumbai-400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaics3256P (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

…d of a selective application of turnover filter at the last step tantamount to cherry picking. Further, the Ld. AR has relied on following judicial precedents: 1.Nortel network India, 40 ITR 102 and 375 ITR 183 2. Temasek Holdings Advisors India Pvt. Limited( 67 Taxmann.com 221 – Mumbai-trb) 3. CIT-II Vs. Mckinsey knowledge centre Pvt. Ltd. ITA No. 217/2014 ( Delhi HC) The sum and substance of above cited judicial precedents are that the Turnover filter must be applied not as a tool for cherry picking at a later stage but at the time of the search process and by applying a quantitative filter.It can not be one si…