Temasek Holdings Advisors (I)(P) Ltd. v. DCIT (27 ITR(T)125)

147 ITD 240Income Tax Appellate Tribunal2014#22602 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2016 to 2018.

Judgments citing Temasek Holdings Advisors (I)(P) Ltd. v. DCIT (27 ITR(T)125)

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

…taxmann.com 101) • DCIT v. General Atlantic (P.) Ltd. (91 taxmann.com 406) • Goldman Sachs (India) Securities (P.) Ltd. v. ACIT (78 taxmann.com 142) • Temasek Holdings Advisors (I)(P) Ltd. v. DCIT (27 ITR(T)125) • Sandstone Capital Advisors (P.) Ltd. v. ACIT (147 ITD 240) First decision sought to be relied upon by the assessee is the judgment of Hon’ble Bombay High Court in the case of Carlyle India Advisors (P.) Ltd, (supra), wherein the tested transaction was of providing investment advisory & related support services. In the said case also IDC (India) Ltd (later known as Cyber Media Research Ltd.) was found b…

Swiss Re Shared Services (India) Private Limited, Bangalore vs. DCIT, Bangalore

ITA 1274/BANG/2011[2007-08]Status: DisposedITAT Bangalore11 Aug 2016AY 2007-08

Bench: Shri A.K. Garodia & Shri Vijay Pal Rao

Section 92CSection 92C(3)

…ITA Nos. 1274(B)/11, 172(B)/12 & 111(B)/12 1 IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH “B”, BANGALORE BEFORE SHRI A.K. GARODIA, ACCOUNTANT MEMBER AND SHRI VIJAY PAL RAO, JUDICIAL MEMBER ITA No.1274(Bang)/2011 & IT(TP)A No.111(Bang)2012 (Assessment Years : 2007-08 & 2005-06) M/s Swiss Re-shared Vs Deputy Commissioner of Income-tax, Services (Ind.) Pvt. Ltd., 2nd & Circle-12(3), 3rd Floor, No.21,LangfordRoad, Bangalore Langford Town, Bangalore PAN No.AAECS8786L (Appellant) (Respondent) And IT(TP)A No.172/(Bang)/2012 (Assessment Year 2005-06) Deputy Commissioner of Income-tax, Vs M/s Swiss Re-share…

Temasek Holdings Advisors India P.Ltd, Mumbai vs. DCIT Cir 14(3)91), Mumbai

In the result the appeal of the assessee is allowed in part

ITA 776/MUM/2015[2010-11]Status: DisposedITAT Mumbai25 Feb 2016AY 2010-11

Section 143(3)Section 144C(5)

…ssessee has not taken any criteria of turnover, he submitted that TPO can very well apply the turnover criteria and in support of his contention, he relied upon the decision of ITAT in the case of Sand Stone Capital Advisors Private Ltd. vs. DCIT, reported in 147 ITD 240. Lastly, he submitted that, if turnover is taken as criteria then turnover of Motilal Oswal is twice the turnover of the assessee for which the assessee has objected for inclusion. Thus there cannot be divergent approach and accordingly, this company has rightly been rejected by the TPO. 12. Integrated Capital Services Limited: With regard to t…