Trib), Deloitte Consulting India (P.) Ltd. v. DCIT

52 Taxmann.com 19Income Tax Appellate Tribunal2014#12854 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2025.

Sections most often in play

Section 10B(1)(a)Section 10B(1)(e)Section 92 Section 92CA

Judgments citing Trib), Deloitte Consulting India (P.) Ltd. v. DCIT

Caterpillar Financial Servies India Private Limited, Whitefield, Bangalore, Karnataka vs. Assessment Unit, Income Tax Department, Jurisdictional AO - ACIT, Circle 2(2)(1)), Bmtc Building, Koramangala, Bengaluru

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 1621/BANG/2024[2020-21]Status: FixedITAT Bangalore04 Feb 2025AY 2020-21

Bench: Shri Waseem Ahmed & Shri Soundararajan K

For Appellant: Shri Nageswar Rao, AdvocateFor Respondent: Shri Sridhar E, CIT (DR)

Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K, JUDICIAL MEMBER IT(TP)A No.1621/Bang/2024 Assessment Years : 2020-21 Caterpillar Financial Services India Pvt. Vs. The Asst. Commissioner of Ltd., Income Tax, Ground Floor, Crescent 1, Prestige Circle – 2(2)(1), Shantiniketan, Whitefield, Hood B.O, Bengaluru. Bangalore North, Bangalore – 560048. PAN – AAHCC 7975 L APPELLANT RESPONDENT Assessee by : Shri Nageswar Rao, Advocate Revenue by : Shri Sridhar E, CIT (DR) Date of hearing : 11.11.2024 Date of Pronouncement : 04.02.2025 O R…

Menzies Bobba Ground Handling Services P. Ltd., Hyd, Hyderabad vs. DCIT, Cirlce-16(2), Hyd, Hyderabad

In the result, both the appeals are partly allowed

ITA 864/HYD/2016[2011-12]Status: DisposedITAT Hyderabad18 Jul 2023AY 2011-12

Bench: Shri Rama Kanta Panda & Shri K. Narasimha Chary

For Appellant: Shri Darpan Kirpalani, ARFor Respondent: Shri Kumar Aditya, DR

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”, HYDERABAD BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT & SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं / निर्धारण अपीलधर्थी / प्रत्‍यर्थी / वर्ा / A.Y. ITA No. Appellant Respondent The Deputy Menzies Bobba Ground 863/Hyd/2016 2010-11 Commissioner of Handling Services Income Tax, Private Limited, Circle-16(2), Hyderabad 864/Hyd/2016 2011-12 Hyderabad [PAN No. AAFCM0724P] निर्धाररती द्वधरध/Assessee by: Shri Darpan Kirpalani, AR रधजस्‍व द्वधरध/Revenue by: Shri Kumar Aditya, DR सुिवधई की तधरीख/Date of hearing: 06/0…

Menzies Bobba Ground Handling Services P. Ltd., Hyd, Hyderabad vs. DCIT, Cirlce-16(2), Hyd, Hyderabad

In the result, both the appeals are partly allowed

ITA 863/HYD/2016[2010-11]Status: DisposedITAT Hyderabad18 Jul 2023AY 2010-11

Bench: Shri Rama Kanta Panda & Shri K. Narasimha Chary

For Appellant: Shri Darpan Kirpalani, ARFor Respondent: Shri Kumar Aditya, DR

Ipsos Research P. Ltd, Mumbai vs. Asst CIT 10(1)(2), Mumbai

In the result, the appeal of the assessee is allowed

ITA 1361/MUM/2017[2012-13]Status: DisposedITAT Mumbai11 Dec 2019AY 2012-13

Bench: Shri M.Balaganesh, Am & Shri Ravish Sood, Jm M/S Ipsos Research Pvt. Vs. Acit-2(2)(1), Mumbai Ltd. (In Which Synovate India Private Limited Has Been Amalgamated), Lotus Corporate Park, Unit No.1701, 17Th Floor, F Wing, Off Western Express Highway, Goregaon (East), Mumbai-400063 Pan No.Aaace 1157 B (Appellant) .. (Respondent) Assessee By Shri Nishant Thakkar/Jasmin Annalsadvals Revenue By Shri Manjunath K/Anand Mohan, Citdr Date Of Hearing 29/11/2019 Date Of Pronouncement 11/12/2019

Section 144C(1)Section 144C(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL “ K”, BENCH MUMBAI BEFORE SHRI M.BALAGANESH, AM & SHRI RAVISH SOOD, JM M/s Ipsos Research Pvt. Vs. ACIT-2(2)(1), Mumbai Ltd. (in which Synovate India Private Limited has been amalgamated), Lotus Corporate Park, Unit No.1701, 17th Floor, F Wing, Off Western Express Highway, Goregaon (East), Mumbai-400063 PAN No.AAACE 1157 B (Appellant) .. (Respondent) Assessee by Shri Nishant Thakkar/Jasmin Annalsadvals Revenue by Shri Manjunath K/Anand Mohan, CITDR Date of Hearing 29/11/2019 Date of Pronouncement 11/12/2019 आदेश / O R D E R PER M. BALAGANESH (A.M): This appeal in ITA No.1…

Firmenich Aromatics (India) P. Ltd, Mumbai vs. DCIT 9(3)(1), Mumbai

In the result, assessee’s appeal is partly allowed

ITA 2590/MUM/2017[2012-13]Status: DisposedITAT Mumbai23 Jul 2018AY 2012-13

Bench: Shri Saktijit Dey & Shri Rajesh Kumar

For Appellant: Shri Dhanesh Bafnaa/wFor Respondent: Shri Jayant Kumar

Section 143(3)Section 144C(13)

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER ITA no.2590/Mum./2017 (Assessment Year : 2012–13) Firmenich Aromatics India P. Ltd. 9th Floor, Arena Space, CTS 20 New Shyam Nagar Road ……………. Appellant Behind Majas Bus Depot Jogeshwari (E), Mumbai 400 060 PAN – AAACF1621M v/s Dy. Commissioner of Income Tax ……………. Respondent Circle–9(3)(1), Mumbai Assesseeby : Shri Dhanesh Bafnaa/w Ms. Hirali Desai Revenue by : Shri Jayant Kumar Date of Hearing – 26.04.2018 Date of Order – 23.07.2018 O R D E R PER SAKTIJITDEY, J.M. Afor…

Knorr- Bremse India Pvt. Ltd., Faridabad vs. ACIT, Faridabad

In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 5886/DEL/2012[2008-09]Status: DisposedITAT Delhi23 Aug 2016AY 2008-09

Bench: Sh. N. K. Saini, Am & Smt. Beena Pillai, Jm It(Tp)A No. 5886/Del/2012 : Asstt. Year : 2008-09 Knorr-Bremse India Pvt. Ltd., Vs Assistant Commissioner Of Income 14/6, Mathura Road, Tax, Circle-1, Faridabad Faridabad (Appellant) (Respondent) Pan No. Aaack4739P Assessee By : Sh. Ved Jain, Adv. & Sh. Ashish, Ca Revenue By : Sh. Amrendra Kumar, Cit Dr & Sh. Subtra Kant Sahu, Sr. Dr Date Of Hearing : 24.06.2016 Date Of Pronouncement : 23.08.2016 Order Per N. K. Saini, Am:

For Appellant: Sh. Ved Jain, Adv. & Sh. Ashish, CAFor Respondent: Sh. Amrendra Kumar, CIT DR &

Section 143(3)Section 144C(13)Section 253Section 92C

…n the recommendation of the TPO which were rightly confirmed by the DRP. The reliance was placed on the following case laws: " M/s Gem Plus India Pvt. Ltd. Vs ACIT reported at (2010) TII 55 ITAT (Bang) (TP) " Cranes Software International Ltd. Vs DCIT (2014) 52 Taxmann.com 19 (Bang. Trib.) 20 Knorr-Bremse India Pvt. Ltd. " CIT Vs M/s Cushman and Wakefield in ITA 475/2012 order dated 23.05.2014 " Bombardier Transportation India Pvt. Ltd. Vs DCIT in ITA No. 1626/Del/2015 order dated 04.11.2015 14. We have considered the submissions of both the parties and carefully gone through the material available on the recor…

M/S. Showa India Pvt. Ltd., Faridabad vs. DCIT, New Delhi

In the result the appeal filed by the assessee stands allowed for statistical purposes

ITA 166/DEL/2013[2008-09]Status: DisposedITAT Delhi30 Jun 2016AY 2008-09

Bench: Shri N. K. Saini & Smt. Beena A. Pillaii.T.(Tp) No.166/Del.2013 (Assessment Year 2008-09) M/S. Showa India Pvt. Ltd., Vs. Dcit, Circle 8(1), 23-32, Sector 58, New Delhi Faridabd, Haryana-121002 Gir / Pan :Aabce5725G (Appellant) (Respondent)

For Appellant: Shri Aseem Chawla, AdvFor Respondent: Shri Amrendra Kumar, CIT DR

Section 133(6)Section 271Section 92ASection 92C

…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.(TP) No.166/Del.2013 (Assessment Year 2008-09) M/s. Showa India Pvt. Ltd., Vs. DCIT, Circle 8(1), 23-32, Sector 58, New Delhi Faridabd, Haryana-121002 GIR / PAN :AABCE5725G (Appellant) (Respondent) Appellant by :Shri Aseem Chawla, Adv. Ms. Priyanka Mongia, CA Respondent by :Shri Amrendra Kumar, CIT DR Date of hearing: 17.06.2016 Date of Pronouncement: 30.06.2016 ORDER PER BEENA A. PILLAI, JM: The present appeal has been filed by the assessee against the orde…

M/S. Honda Siel Power Products Ltd., Gautam Budh Nagar vs. DCIT, New Delhi

In the result, both the appeals of the assessee-company are partly allowed for statistical purposes

ITA 551/DEL/2014[2009-10]Status: DisposedITAT Delhi13 Apr 2016AY 2009-10

Bench: : Shri I.C. Sudhir & Shri L.P. Sahu

For Appellant: S/Sh. Neeraj Jain, AdvFor Respondent: Sh. Armendra Kumar, CIT/ DR

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

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH ‘I-1’ NEW DELHI BEFORE : SHRI I.C. SUDHIR, JUDICIAL MEMBER & SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA No.551/Del./2014 Asstt. Year : 2009-10 Honda Siel Power Product Ltd., vs. D.C.I.T., Circle 11(1) Plot No. 5, Sector 41, Kasna, New Delhi. Greater Noida Indl. Development Area, Gautam Budh Nagar, U.P. [PAN: AAACH8464L] ITA No. 636/Del./2015 Asstt. Year : 2010-11 Honda Siel Power Product Ltd., vs. D.C.I.T., Circle 11(1) Plot No. 5, Sector 41, Kasna, New Delhi. Greater Noida Indl. Development Area, Gautam Budh Nagar, U.P. (Appellant) (Respondent) Appellant by : S/Sh. N…