Temasek Holdings Advisors India Pvt. Ltd. v. DCIT

Acc Limited, Mumbai vs. DCIT (Ltu), Mumbai

In the result, appeal filed by department is dismissed

Bench: Shri S. Rifaur Rahman, Hon'Ble & Ms Kavitha Rajagopal, Hon'Blem/S. Acc Limited V. Dcit (Ltu) 121, Cement House, M.K. Road 29Th Floor, Center-1 Churchgate, Mumbai-400020 World Trade Centre, Cuffe Parade Mumbai - 400005 Pan: Aaact1507C (Appellant) (Respondent) Asst. Cit – 3(4) V. M/S. Acc Limited 29Th Floor, Center-1 Cement House,121, M.K. Road World Trade Centre, Cuffe Parade Churchgate, Mumbai-400020 Mumbai-400005 Pan: Aaact1507C (Appellant) (Respondent)

…r years, the arm’s length price was not disturbed by TPO. The decision of PCIT v. Vishay Components India Pvt. Ltd (referred supra), Supreme Court in Radhasoami Satsang v. CIT 193 ITR 321(SC), Mumbai ITAT in Temasek Holdings Advisors (I)(P) Ltd v. DCIT (2013) 38 Taxmann.com 80 are squarely applicable to facts of the case. 99. It is observed that the details of services rendered, the scope of services and the nature of reimbursements have been laid out in detail in the TPSR. The assessee has provided major break up of such expenditure which mainly consist of Payment of ₹.2,39,51,772 to Holcim Services (Asia) Ltd…

Asst. Commissioner of Income Tax-3(4), Mumbai-400005 vs. M/S. Acc Limited, Mumbai-400020

In the result, appeal filed by department is dismissed

Bench: Shri S. Rifaur Rahman, Hon'Ble & Ms Kavitha Rajagopal, Hon'Blem/S. Acc Limited V. Dcit (Ltu) 121, Cement House, M.K. Road 29Th Floor, Center-1 Churchgate, Mumbai-400020 World Trade Centre, Cuffe Parade Mumbai - 400005 Pan: Aaact1507C (Appellant) (Respondent) Asst. Cit – 3(4) V. M/S. Acc Limited 29Th Floor, Center-1 Cement House,121, M.K. Road World Trade Centre, Cuffe Parade Churchgate, Mumbai-400020 Mumbai-400005 Pan: Aaact1507C (Appellant) (Respondent)

…r years, the arm’s length price was not disturbed by TPO. The decision of PCIT v. Vishay Components India Pvt. Ltd (referred supra), Supreme Court in Radhasoami Satsang v. CIT 193 ITR 321(SC), Mumbai ITAT in Temasek Holdings Advisors (I)(P) Ltd v. DCIT (2013) 38 Taxmann.com 80 are squarely applicable to facts of the case. 99. It is observed that the details of services rendered, the scope of services and the nature of reimbursements have been laid out in detail in the TPSR. The assessee has provided major break up of such expenditure which mainly consist of Payment of ₹.2,39,51,772 to Holcim Services (Asia) Ltd…

Credit Suisse Consulting (India) P. Ltd, Mumbai vs. DCIT RG 3(1), Mumbai

619/Mum/2014

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘K‘ BENCH MUMBAI BEFORE: SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI M.BALAGANESH, ACCOUNTANT MEMBER IT(TP)A No.619/Mum/2014 (Assessment Year :2009-10) ITA(TP)A No.83/Mum/2015 (Assessment Year:2010-11) M/s. Credit Suisse Vs. Deputy Commissioner of Consulting (India) Private Income Tax-Range 3(1) Limited Mumbai 9th Floor, Ceejay House Room No.607, Aayakar Plot F, Shivsagar Estate Bhavan, M.K. Road Dr. Annie Besant Road Mumbai – 400 020 Worli, Mumbai – 400 018 PAN/GIR No. AACCC5398J (Appellant) .. (Respondent) IT(TP)A No.745/Mum/2016 (Assessment Year:2011-12) M/s. Credit Sui…

Altico Capital India P.Ltd, Mumbai vs. Addl CIT RG 3(1), Mumbai

In the result, appeal is partly allowed as indicated above

Bench: Shri Saktijit Dey & Shri G. Manjunatha

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER ITA no.4851/Mum./2015 (Assessment Year : 2009–10) Clearwater Capital Partners India Pvt. Ltd. (Earlier known as Altico Capital India Pvt. Ltd.) 7th Floor ……………. Appellant Mudra House, Opp. Grand Hyatt Santacruz (E) Mumbai 400 055 PAN – AACCC3064F v/s Asstt. Commissioner of Income Tax ……………. Respondent Range–3(1), Mumbai Assessee by : Shri Farookh V. Irani Revenue by : Shri Akhtar Hussain Ansari Date of Hearing – 29.01.2020 Date of Order – 13.03.2020 O R D E R PER SAKTIJ…

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

In the result, assessee’s appeal is partly allowed

Bench: Shri Saktijit Dey & Shri Manoj Kumar Aggarwal

…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…

Blackstone Advisors India P.Ltd, Mumbai vs. DCIT Cir 6(1), Mumbai

In the result, appeal filed by the assessee with regard to above said three comparables is allowed

Bench: S/Shri B.R.Baskaran (Am) & Amarjit Singh (Jm)

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” Bench, Mumbai Before S/Shri B.R.Baskaran (AM) & Amarjit Singh (JM) I.T.A. No. 1581/Mum/2014 (Assessment Year 2008-09) M/s. Blackstone Advisors DCIT Circle 6(1) India Private Limited Vs. Room No. 506 5th Floor, Express Towers Aayakar Bhavan Narmain Point M.K. Road Mumbai-40 0021. Mumbai-400020. PAN : AACCB7376D (Appellant) (Respondent) Assessee by Shri Pourus Kaka & Shri Divesh Chawla Department by Shri Jayant Kumar Date of Hearing 19.9.2018 Date of Pronouncement 26.9.2018 O R D E R Per B.R. Baskaran (AM) :- The appeal filed by the assessee for A.Y. 2008-09 challeng…

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…

DCIT Cir 3(1), Mumbai vs. Globe Op Financial Services (India) P. Ltd, Mumbai

In the result, Department’s appeal is partly allowed for statistical purposes

Bench: Shri Saktijit Dey & Shri Ashwani Taneja

…context, he relied upon the following decisions:– i) Temasek Holding Advisors Pvt. Ltd., 47 Taxmann.com 311; ii) Evonik India Pvt. Ltd., 51 Taxmann.com 124; iii) Qualcomm India Pvt. Ltd., 37 Taxmann.com 17; and iv) Temasek Holdings Advisors India Pvt. Ltd., 38 Taxmann.com 80. 10. We have considered the submissions of the parties and perused the material available on record insofar as this comparable is concerned. As could be seen, the Transfer Pricing Officer excluded this comparable solely for the reason that it is a consistent loss making company. The learned Commissioner (Appeals), however, accepted this com…

Ta Assocites Advisory P.Ltd, Mumbai vs. Dcti Cir 3(3), Mumbai

In the result, the appeal of the assessee is partly allowed

Bench: Shri Saktijit Dey & Shri Ashwani Tanejaassessment Year: 2010-11 Ta Associates Advisory P. Ltd. Dcit Cir- 3(3) Avantha House, Crompton Aayakar Bhavan बनाम/ Greaves Building, 12Th Floor, Vs. Dr. Annie Besant Road, Worli Mumbai Mumbai -400004 (Assessee) (Revenue) P.A. No.Aadct0884H

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,K,मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “K”, MUMBAI Before Shri Saktijit Dey, Judicial Member, and Shri Ashwani Taneja, Accountant Member Assessment Year: 2010-11 TA Associates Advisory P. Ltd. DCIT CIR- 3(3) Avantha House, Crompton Aayakar Bhavan बनाम/ Greaves Building, 12th Floor, Vs. Dr. Annie Besant Road, Worli Mumbai Mumbai -400004 (Assessee) (Revenue) P.A. No.AADCT0884H "नधा"रती क" ओर से / Assessee by Shri Porus Kaka & Shri Divesh Chawla (AR) राज"व क" ओर से / Revenue by Shri N.K. Chand -CIT (DR) सुनवाई क" तार"ख / Date of 18/1/2016 Hearing : 22/01/201…