Toluna India Pvt.Ltd. v. ACIT

50 Taxmann.com 24Reported decision2014#21122 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2019.

Judgments citing Toluna India Pvt.Ltd. v. ACIT

M/S STERLING COMMERCE PVT. LTD.,BANGALORE vs. DCIT, BANGALORE

In the result this ground raised by assessee stands allowed

ITA 1220/BANG/2011[2007-08]Status: DisposedITAT Bangalore30 Sept 2019AY 2007-08

Bench: Shri B.R.Baskaran & Smt Beena Pillaiit(Tp)A No.1220(Bang)/2011 (Assessment Year : 2007-08) M/S Sterling Commerce Solutions India Pvt.Ltd., (Successor In Interest To Telelogic India Pvt.Ltd) C/O Ibm India Pvt.Ltd,, Iii Floor, Subramanya Arcade, 12, Bannerghatta Road, Bangalore-560 029 Pan No.Aabct3727D/Ta-158 Appellant Vs The Deputy Commissioner Of Income Tax, Circle-12(4) Bangalore Respondent Appellant By : Sri Padamchand Khincha, Ca Revenue By : Shri Pradeep Kumar, Cit

For Appellant: Sri Padamchand Khincha, CAFor Respondent: Shri Pradeep Kumar, CIT

Section 143Section 92CSection 92C(3)

…Pvt.Ltd reported in (2013) 31 taxman.com 281, held that a company cannot be considered as comparable because of financial results becoming distorted due to mergers, demergers etc. Similar view has been taken in case of Toluna India Pvt.Ltd reported in (2014) 50 Taxmann.com 24, and ICC India Pvt.Ltd versus DCIT reported in (2016) 71 taxman.com 164. Respectfully following the same, we direct this comparable to be excluded from the list of comparables. f) Caliber Point Business Solutions Ltd., Regarding Caliber Pint Business Solutions Ltd., co-ordinate bench (Mumbai) of Tribunal in case of Stream International Serv…

M/S. CENGAGE LEARNING INDIA PVT. LTD.,NEW DELHI vs. DCIT, NEW DELHI

In the result appeal filed by the assessee stands partly allowed

ITA 6484/DEL/2012[2008-09]Status: DisposedITAT Delhi19 Jul 2018AY 2008-09

Bench: Shri Rs Syal & Smt. Beena A Pillaia.Y. 2008-09

Section 10ASection 133(6)Section 143Section 92C(2)Section 92C(3)Section 92D

…at a company cannot be considered as comparable because of financial results become distorted due to mergers, demergers etc. It has been submitted that similar view has also been taken by Delhi bench in case of Toluna India Pvt.Ltd vs. ACIT reported in (2014) 50 Taxmann.com 24. Due to the amalgamation of companies into Accentia during the year in question it may not be comparable with assessee. On the contrary Ld. CIT DR placed reliance upon the orders of Ld.TPO/DRP. We have perused the submissions advanced by both the sides in the light of the records placed before us. From the audited statements of this company…

KEANE WORLDZEN INDIA (PVT.) LTD.,GURGAON vs. ITO, NEW DELHI

In the result this ground raised by assessee stands allowed for statistical purposes

ITA 5339/DEL/2011[2007-08]Status: DisposedITAT Delhi12 Jul 2018AY 2007-08

Bench: Shri P.M.Jagtap & Smt. Beena A Pillaiay: 2007-08 Ntt Data Global Delivery Vs. Ito, Ward 5(2) Services Ltd. New Delhi (Formerly Known As Keane Worldzen (I) Pvt.Ltd.) Splendor Trade Tower 2Nd, 3Rd, 4Th, 5Th, 6Th & 7Th Floor Golf Course Extension Road Sector 65, Village Tigra Gurgaon Haryana 122 001 Pan: Aaacw3622M (Appellant) (Respondent) Assessee By : Sh. S.D.Kapila, Adv. Department By : Sh. Sanjay Kumar Yadav, Sr.Dr Date Of Hearing : 26.04.2018 Date Of Pronouncement: 12.07.2018

For Appellant: Sh. S.D.Kapila, AdvFor Respondent: Sh. Sanjay Kumar Yadav, Sr.DR

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

…Del/2011 A.Y. 2007-08 NTT Data Global Delivery Services P Ltd.(Formerly Keane Worldzen (I) Pvt.Ltd. ) vs. ITO demergers etc. It has been submitted that similar view has also been taken by Delhi bench in case of Toluna India Pvt.Ltd vs. ACIT reported in (2014) 50 Taxmann.com 24. Due to the amalgamation of companies into Accentia during the year in question it may not be comparable with assessee. 5.3.1. Ld. DR on the contrary submitted that annual report does not specify any amalgamation and therefore the financials cannot be considered to be distorted. This company is into medical transcription and is perfectly co…

ITO, NEW DELHI vs. M/S EVALUESERVE.COM PVT. LTD.,, NEW DELHI

In the result appeal filed by the revenue stands dismissed

ITA 5270/DEL/2012[2007-08]Status: DisposedITAT Delhi13 Dec 2016AY 2007-08

Bench: Shri N. K. Saini & Smt. Beena A. Pillaii.T.A. No. 5270/Del/2012 (Assessment Year 2007-08) Income Tax Officer Evaluesserve.Com Pvt. Ltd. Vs. 701, Guru Apartments, Ward-11(2),Room No. 321, Sector-14, Rohini, C. R. Building, New Delhi New Delhi (Appellant) Gir / Pan : Aace8014F (Respondent) & Co No. 462/Del/2012 (In Ita No. 5270/Del/2012) Assessment Year : 2006-07 Evaluesserve.Com Pvt. Ltd. Income Tax Officer 701, Guru Apartments, Vs. Ward-11(2), New Delhi Sector-14, Rohini, New Delhi Gir/Pan:Aace8014F (Appellant) (Respondent) Revenue By : Mr. Neeraj Kumar, Sr. Dr. Assessee By : Mr. Salil Kapoor, Adv. Ms. Ananya Kapoor, Adv. Date Of Hearing : 19.10.2016 Date Of Pronouncement: 13.12.2016 Order Per Beena A. Pillai, Jm: 1. The Present Appeal By The Revenue & Cross Objection By The Assessee Against Order Dated 31/07/2012 Passed By Ld.Cit (A)-20, New Delhi For Assessment Year 2007-08. In The Department Appeal Following Grounds Have Been Raised.

For Appellant: Mr. Salil Kapoor, AdvFor Respondent: Mr. Neeraj Kumar, Sr. DR

Section 10Section 10A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “I”, NEW DELHI BEFORE SHRI N. K. SAINI, ACCOUNTANT MEMBER AND SMT. BEENA A. PILLAI, JUDICIAL MEMBER I.T.A. No. 5270/Del/2012 (Assessment Year 2007-08) Income Tax Officer Evaluesserve.com Pvt. Ltd. VS. 701, Guru Apartments, Ward-11(2),Room no. 321, Sector-14, Rohini, C. R. Building, New Delhi New Delhi (Appellant) GIR / PAN : AACE8014F (Respondent) AND CO No. 462/Del/2012 (in ITA No. 5270/Del/2012) Assessment Year : 2006-07 Evaluesserve.com Pvt. Ltd. Income Tax Officer 701, Guru Apartments, VS. Ward-11(2), New Delhi Sector-14, Rohini, New Delhi GIR/PAN:AACE8014F…