Travelex India (P.) Ltd. v. DCIT

106 Taxmann.com 351Reported decision2019#21909 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2023 to 2023.

Judgments citing Travelex India (P.) Ltd. v. DCIT

Hsbc Securities and Capital Markets (I) P.Ltd, Mumbai vs. DCIT RG 4(1), Mumbai

In the result, appeal filed by the assessee is allowed

ITA 702/MUM/2014[2009-10]Status: DisposedITAT Mumbai10 Mar 2023AY 2009-10

Bench: Shri Vikas Awasthy & Shri Gagan Goyal

For Appellant: Ms. Samruddhi Dhananjay Hande, Sr. DRFor Respondent: Sh. Porus Kaka / Tejas Mhatre
Section 143(3)Section 92CSection 92D

…nally different M/s TNS India Pvt. Ltd. v. The company cannot be ACIT [2014] 48 taxmann.com accepted as it outsources a 80 (Hyderabad) considerable portion of its business and functionally different Travelex India (P.) Ltd V. DCIT The company cannot be [2019] 106 Taxmann.com 351 accepted as it outsources a (Mumbai ) considerable portion of its business and functionally different Asit C Mehta The company has undergone HSBC Electronic Data Rejected by ITAT on the Financial Services amalgamation during the year which Processing India Ltd. v. ACIT basis of the company (Nucleus Netsoft has changed the business model o…

Hsbc Securities and Capital Markets (India) P. Ltd, Mumbai vs. DCIT RG 4(1), Mumbai

In the result, appeal filed by the assessee is allowed

ITA 4459/MUM/2014[2006-07]Status: DisposedITAT Mumbai10 Mar 2023AY 2006-07

Bench: Shri Vikas Awasthy & Shri Gagan Goyal

For Appellant: Ms. Samruddhi Dhananjay Hande, Sr. DRFor Respondent: Sh. Porus Kaka / Tejas Mhatre
Section 143(3)Section 92CSection 92D

…nally different M/s TNS India Pvt. Ltd. v. The company cannot be ACIT [2014] 48 taxmann.com accepted as it outsources a 80 (Hyderabad) considerable portion of its business and functionally different Travelex India (P.) Ltd V. DCIT The company cannot be [2019] 106 Taxmann.com 351 accepted as it outsources a (Mumbai ) considerable portion of its business and functionally different Asit C Mehta The company has undergone HSBC Electronic Data Rejected by ITAT on the Financial Services amalgamation during the year which Processing India Ltd. v. ACIT basis of the company (Nucleus Netsoft has changed the business model o…

DCIT 4(1), Mumbai vs. Hsbc Securities and Capital Markets (India) P.Ltd, Mumbai

In the result, appeal filed by the assessee is allowed

ITA 1661/MUM/2014[2009-10]Status: DisposedITAT Mumbai10 Mar 2023AY 2009-10

Bench: Shri Vikas Awasthy & Shri Gagan Goyal

For Appellant: Ms. Samruddhi Dhananjay Hande, Sr. DRFor Respondent: Sh. Porus Kaka / Tejas Mhatre
Section 143(3)Section 92CSection 92D

…nally different M/s TNS India Pvt. Ltd. v. The company cannot be ACIT [2014] 48 taxmann.com accepted as it outsources a 80 (Hyderabad) considerable portion of its business and functionally different Travelex India (P.) Ltd V. DCIT The company cannot be [2019] 106 Taxmann.com 351 accepted as it outsources a (Mumbai ) considerable portion of its business and functionally different Asit C Mehta The company has undergone HSBC Electronic Data Rejected by ITAT on the Financial Services amalgamation during the year which Processing India Ltd. v. ACIT basis of the company (Nucleus Netsoft has changed the business model o…

Travelex India (P.) Ltd. v. DCIT (106 Taxmann.com 351) — Cited in 3 Judgments | BharatTax