Unisys India (P.) Ltd. v. Dy. CIT

60 Taxmann.com 26Income Tax Appellate Tribunal2015#16010 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 363,016 Indian tax judgments — from 2017 to 2023.

Judgments citing Unisys India (P.) Ltd. v. Dy. CIT

Normura Research Institure Financial Technologies India Private Limited, Kolkata vs. ACIT, Circle-2(2), Kol, Kolkata

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

ITA 204/KOL/2017[2012-13]Status: DisposedITAT Kolkata09 Feb 2023AY 2012-13

Bench: Shri Sanjay Garg & Shri Girish Agrawalassessment Year: 2012-13

For Appellant: Shri J. P. Khaitan, Sr. Counsel & ShriFor Respondent: Shri Amal Kamat, CIT, DR
Section 115JSection 143(3)Section 144CSection 144C(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH KOLKATA BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2012-13 Normura Research Institute Assistant Commissioner of Financial Technologies India Income-tax, circle-2(2), Private Limited (formerly Kolkata. known as Anshin Software Private Limited) Vs. Globsyn Crystals, Tower-1, 6th floor, Sector V, Salt Lake Electronics City, Kolkata-700 091. (PAN: AADCA8967A) (Appellant) (Respondent) Present for: Appellant by : Shri J. P. Khaitan, Sr. Counsel & Shri Protyush Jhunjhunwala, Advocate Respondent by : Shri Amal Kamat…

Societe Generale Global Solution Centre Private Limited, Bangalore vs. DCIT, Bangalore

In the result, appeal is partly allowed

ITA 1188/BANG/2011[2007-08]Status: DisposedITAT Bangalore29 Nov 2021AY 2007-08

Bench: Shri N.V. Vasudevan & Shri B. R. Baskaranit(Tp)A No.1188/Bang/2011 Assessment Year : 2007-08

For Appellant: Shri. T. Suryanarayana, AdvocateFor Respondent: Shri. Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B. R. BASKARAN, ACCOUNTANT MEMBER IT(TP)A No.1188/Bang/2011 Assessment Year : 2007-08 M/s. Societe Generale Global Solution Centre Pvt. Ltd. Vs. The Deputy Commissioner of Income Tax, ‘Inventor’ Bldg., 6th floor, Circle -12(3), Whitefield Road, Bengaluru. Bangalore-560066. PAN:AAECS 6764 L APPELLANT RESPONDENT Appellant by : Shri. T. Suryanarayana, Advocate Respondent by : Shri. Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru Date of hearing : 23.11.2021 Date of Pronouncement : 29.11.2021 O R D E R Per N. V…

DCIT, Cir-2(2), Kolkata vs. M/S Nomura Research Institute & Financial Technologies Pvt. Ltd., Kolkata

In the result, the appeal of the assessee in ITA No

ITA 485/KOL/2016[2011-2012]Status: DisposedITAT Kolkata26 Oct 2018AY 2011-2012

Bench: Hon’Ble Shri A.T.Varkey, Jm & Hon’Ble Shri M.Balaganesh, Am ] I.T.A No. 284/Kol/2016 Assessment Year : 2011-12 Nomura Research Institute Financial Tech.(I) Pvt. Ltd. -Vs- Dcit, Circle-2(2), Kolkata (Formerly Anshin Software Pvt. Ltd.) [Pan: Aadca 8967 A] (Appellant) (Respondent) I.T.A No. 485/Kol/2016 Assessment Year : 2011-12 Dcit, Circle-2(2), Kolkata -Vs- Nomura Research Institute Financial Tech.(I) Pvt. Ltd. (Formerly Anshin Software Pvt. Ltd.) [Pan: Aadca 8967 A] (Appellant) (Respondent)

For Appellant: Shri J.P. Khaitan, Senior AdvocateFor Respondent: Shri G. Mallikarjuna, CIT DR
Section 139(5)Section 143(3)Section 144C(5)Section 92Section 92F

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Shri A.T.Varkey, JM & Hon’ble Shri M.Balaganesh, AM ] I.T.A No. 284/Kol/2016 Assessment Year : 2011-12 Nomura Research Institute Financial Tech.(I) Pvt. Ltd. -vs- DCIT, Circle-2(2), Kolkata (formerly Anshin Software Pvt. Ltd.) [PAN: AADCA 8967 A] (Appellant) (Respondent) I.T.A No. 485/Kol/2016 Assessment Year : 2011-12 DCIT, Circle-2(2), Kolkata -vs- Nomura Research Institute Financial Tech.(I) Pvt. Ltd. (formerly Anshin Software Pvt. Ltd.) [PAN: AADCA 8967 A] (Appellant) (Respondent) For the Appellant : Shri J.P. Khaitan, Senior…

Nomura Research Institute Financial Technologies India Pvt. Ltd. (Formerly Knows As Anshin Software Pvt. Ltd., Kolkata vs. DCIT, Circle - 2(2), Kolkata

In the result, the appeal of the assessee in ITA No

ITA 284/KOL/2016[2011-2012]Status: DisposedITAT Kolkata26 Oct 2018AY 2011-2012

Bench: Hon’Ble Shri A.T.Varkey, Jm & Hon’Ble Shri M.Balaganesh, Am ] I.T.A No. 284/Kol/2016 Assessment Year : 2011-12 Nomura Research Institute Financial Tech.(I) Pvt. Ltd. -Vs- Dcit, Circle-2(2), Kolkata (Formerly Anshin Software Pvt. Ltd.) [Pan: Aadca 8967 A] (Appellant) (Respondent) I.T.A No. 485/Kol/2016 Assessment Year : 2011-12 Dcit, Circle-2(2), Kolkata -Vs- Nomura Research Institute Financial Tech.(I) Pvt. Ltd. (Formerly Anshin Software Pvt. Ltd.) [Pan: Aadca 8967 A] (Appellant) (Respondent)

For Appellant: Shri J.P. Khaitan, Senior AdvocateFor Respondent: Shri G. Mallikarjuna, CIT DR
Section 139(5)Section 143(3)Section 144C(5)Section 92Section 92F

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Shri A.T.Varkey, JM & Hon’ble Shri M.Balaganesh, AM ] I.T.A No. 284/Kol/2016 Assessment Year : 2011-12 Nomura Research Institute Financial Tech.(I) Pvt. Ltd. -vs- DCIT, Circle-2(2), Kolkata (formerly Anshin Software Pvt. Ltd.) [PAN: AADCA 8967 A] (Appellant) (Respondent) I.T.A No. 485/Kol/2016 Assessment Year : 2011-12 DCIT, Circle-2(2), Kolkata -vs- Nomura Research Institute Financial Tech.(I) Pvt. Ltd. (formerly Anshin Software Pvt. Ltd.) [PAN: AADCA 8967 A] (Appellant) (Respondent) For the Appellant : Shri J.P. Khaitan, Senior…

Nomura Research Institute Financial Technologies India Pvt. Ltd., Kolkata vs. DCIT, Cir-2(1), Kolkata

In the result the appeal of the assessee is partly allowed and the appeal by the revenue is dismissed

ITA 590/KOL/2015[2010-2011]Status: DisposedITAT Kolkata04 Oct 2017AY 2010-2011

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Shri M.Balaganesh, Am]

For Appellant: Shri J.P.Khaitan, ARFor Respondent: Shri G.Mallikarjuna, CIT(DR)
Section 143(3)Section 144C(13)Section 144C(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Sri N.V.Vasudevan, JM & Shri M.Balaganesh, AM] I.T.A No. 587/Kol/2015 Assessment Year : 2010-11 D.C.I.T., Circle-2(2) -vs.- M/s.Nomura Research Institute & Kolkata Financial Technologies Pvt.Ltd.Kolkata [PAN : AADCA 8967 A] (Respondent) (Appellant) I.T.A No. 590/Kol/2015 Assessment Year : 2010-11 M/s. Nomura Research Institute & -vs- D.C.I.T., Circle-2(2), Financial Technologies Pvt.Ltd. Kolkata Kolkata [PAN : AADCA 8967 A] (Respondent) (Appellant) For the Department : Shri G.Mallikarjuna, CIT(DR) For the Assessee : Shri J.P.Khaitan,…

DCIT, Cir-2(2), Kolkata vs. M/S Nomura Research Institute & Financial Technologies Pvt. Ltd., Kolkata

In the result the appeal of the assessee is partly allowed and the appeal by the revenue is dismissed

ITA 587/KOL/2015[2010-2011]Status: DisposedITAT Kolkata04 Oct 2017AY 2010-2011

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Shri M.Balaganesh, Am]

For Appellant: Shri J.P.Khaitan, ARFor Respondent: Shri G.Mallikarjuna, CIT(DR)
Section 143(3)Section 144C(13)Section 144C(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Sri N.V.Vasudevan, JM & Shri M.Balaganesh, AM] I.T.A No. 587/Kol/2015 Assessment Year : 2010-11 D.C.I.T., Circle-2(2) -vs.- M/s.Nomura Research Institute & Kolkata Financial Technologies Pvt.Ltd.Kolkata [PAN : AADCA 8967 A] (Respondent) (Appellant) I.T.A No. 590/Kol/2015 Assessment Year : 2010-11 M/s. Nomura Research Institute & -vs- D.C.I.T., Circle-2(2), Financial Technologies Pvt.Ltd. Kolkata Kolkata [PAN : AADCA 8967 A] (Respondent) (Appellant) For the Department : Shri G.Mallikarjuna, CIT(DR) For the Assessee : Shri J.P.Khaitan,…

Unisys India (P.) Ltd. v. Dy. CIT (60 Taxmann.com 26) — Cited in 6 Judgments | BharatTax