Vertex Customer Services India Private Limited v. DCIT

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Judgments citing Vertex Customer Services India Private Limited v. DCIT

Cvent India Pvt. Ltd., Gurgaon vs. ACIT, New Delhi

In the result, the appeals of the assessee in both the A

ITA 187/DEL/2016[2011-12]Status: DisposedITAT Delhi26 Mar 2025AY 2011-12

Bench: Shri Mahavir Singh & Shri Naveen Chandra

For Appellant: Shri Himanshu Sinha, AdvFor Respondent: ShriDheeraj Kumar Jaiswal, Sr. DR

Section 92CSection 92D

…ITA No. 2374/DEL/2012 [A.Y. 2010-11] 1 IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘I’ BENCH, NEW DELHI BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT, AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER Cvent India Pvt Ltd Vs. TheI.T.O 19th Floor, Tower C & D Ward - 3(4) Building 14, DLF Cyber City New Delhi Gurgaon PAN – AACCC 7667 F Cvent India Pvt Ltd TheA.CI.T. 19thFloor, Tower C & D Circle -6(2) Building 14, DLF Cyber City New Delhi Gurgaon PAN – AACCC 7667 F TheDy.CI.T. Cvent India Pvt Ltd Circle -7(1) 19th Floor, Tower C & D New Delhi Building 14, DLF Cyber City Gurgaon PAN – AAACD 6817 F (App…

Global E-Business Operations Private Limited, Bangalore vs. Assistant Commissioner of Income Tax Circle-3(1)(2), Bangalore

In the result, the appeal of the assessee is treated as allowed

ITA 725/BANG/2017[2012-13]Status: DisposedITAT Bangalore04 Dec 2020AY 2012-13

Bench: Shri George George K. & Shri B.R. Baskaranit(Tp)A No.725/Bang/2017 Assessment Year: 2012-13

For Appellant: Shri Sarath Rao, A.RFor Respondent: Shri Sanjay Kumar, D.R

Section 143(3)

…IT(TP)A No.725/Bang/2017 Global e-Business Operations Pvt. Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER IT(TP)A No.725/Bang/2017 Assessment Year: 2012-13 M/s. Global E-Business Operations Pvt. Ltd. 2nd Floor Kalyani Platina, Phase-II ACIT Building Survey Number 16 & 24 Circle-3(1)(2) of Kundanahalli Village Vs. Bangalore K.R. Puram, Hobli Bangalore-560 066 PAN NO : AABCG2843D APPELLANT RESPONDENT Appellant by : Shri Sarath Rao, A.R. Respondent by : Shri Sanjay Kumar, D.R. Date of Hearing…

Smart Cube India Pvt. Ltd., Noida vs. ACIT, Circle- 24(1), New Delhi

In the result, appeal of the assessee in ITA No

ITA 4607/DEL/2017[2013-14]Status: DisposedITAT Delhi27 Aug 2020AY 2013-14

Bench: Shri N.K. Billaiya & Shri Kuldip Singh

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri Anupam Kant Garg, CIT-D.R

Section 143(3)

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘I-2’ BENCH, NEW DELHI (THROUGH VIDEO CONFERENCING) BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER AND SHRI KULDIP SINGH, JUDICIAL MEMBER ITA Nos. 1178 & 4607/DEL/2017 [A.Ys 2012-13 & 2013-14] Smart Cube India Pvt. Ltd. Vs. ACIT, Tower-B, Windsor IT Park, Circle – 24(1), A-1, Sector – 125, New Delhi. Noida - 201 301 PAN No. AAHCS 8978 H [Appellant] [Respondent] SA No. 281/DEL/2020 (Arising out of ITA No. 1178/DEL/2017) ( Assessment Year – 2012-13 ) Smart Cube India Pvt. Vs ACIT, Ltd.Tower-B, Windsor IT Park, Circle – 24(1), A-1, Sector – 125, New Delhi. Noida - 201 3…

Smart Cube India Pvt. Ltd., Noida vs. ACIT, New Delhi

In the result, appeal of the assessee in ITA No

ITA 1178/DEL/2017[2012-13]Status: DisposedITAT Delhi27 Aug 2020AY 2012-13

Bench: Shri N.K. Billaiya & Shri Kuldip Singh

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri Anupam Kant Garg, CIT-D.R

Section 143(3)

Evalueserve.Com P.Ltd, New Delhi vs. ACIT, Circle-8(2), New Delhi

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

ITA 5148/DEL/2017[2011-12]Status: DisposedITAT Delhi28 Jan 2020AY 2011-12

Bench: Shri N.K. Billaiya & Shri N.K. Choudhary

For Appellant: Shri Salil Kapoor, AdvFor Respondent: Shri Dinesh Antil. Sr. DR

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘I-1’ BENCH, NEW DELHI BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER, AND SHRI N.K. CHOUDHARY, JUDICIAL MEMBER SA No. 531/DEL/19 & [Assessment Year: 2011-12] Evalueserve.com Pvt Ltd Vs. The A.C.I.T A-47, Lower Ground Floor Circle – 8(2) Hauz Khas, New Delhi New Delhi PAN: AAACE 8014 E [Appellant] [Respondent] Date of Hearing : 22.01.2020 Date of Pronouncement : 28.01.2020 Assessee by : Shri Salil Kapoor, Adv Ms. Ananya Kapoor, Adv Revenue by : Shri Dinesh Antil. Sr. DR ORDER PER N.K. BILLAIYA, ACCOUNTANT MEMBER, This appeal by the assessee is preferred…

Evalueserve.Com Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result appeal of the assessee is partly allowed

ITA 1814/DEL/2017[2012-13]Status: DisposedITAT Delhi01 Nov 2019AY 2012-13

Bench: Shri Amit Shukla & Shri O.P. Kantita No. 1814/Del/2017, A.Y. 2012-13

For Appellant: Ms. Ananya Kapoor, AdvFor Respondent: Sh. H.K. Choudhary, CIT- DR

Section 143(3)Section 144

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I-2’, NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER And SHRI O.P. KANT, ACCOUNTANT MEMBER ITA No. 1814/Del/2017, A.Y. 2012-13 Evalueserve.com Pvt. Ltd. Vs DCIT A-47, Lower Ground Floor, Circle-8(2) Hauz Khas, New Delhi New Delhi (APPELLANT) (RESPONDENT) PAN No. AAACE8014F Assessee by : Ms. Ananya Kapoor, Adv. Revenue by : Sh. H.K. Choudhary, CIT- DR Date of Hearing : 05.08.2019 Date of Pronouncement: 1.11.2019 ORDER PER AMIT SHUKLA,J.M.: The aforesaid appeal has been filed by the assessee against final assessment order dated 30.01.2017, passed by…

Agilyst Consulting Pvt. Ltd.(Merged With Eclerx Services Ltd.), Mumbai vs. DCIT, Cir.2(1)(2), Mumbai

In the result, appeal is partly allowed

ITA 3999/MUM/2017[2010-11]Status: DisposedITAT Mumbai14 Oct 2019AY 2010-11

Bench: Shri Saktijit Dey & Shri Manoj Kumar Aggarwal

For Appellant: Shri Arijit Chakravarty a/wFor Respondent: Shri Rignesh K. Das

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER IT(TP)A no.3999/Mum./2017 (Assessment Year : 2010–11) Agilyst Consulting Pvt. Ltd. (Merged with eClerx Services Ltd.) Sonawala Building, 29, Bank Street ……………. Appellant Fort, Mumbai 400 023 PAN – AAHCA0105A v/s Dy. Commissioner of Income Tax ……………. Respondent Circle–2(1)(2), Mumbai Assessee by : Shri Arijit Chakravarty a/w Shri Abhishek Tilak Revenue by : Shri Rignesh K. Das Date of Hearing – 17.07.2019 Date of Order – 14.10.2019 O R D E R PER SAKTIJIT DEY, J.M.…

M/S. Avaya India Pvt. Ltd., Gurgaon vs. ACIT, New Delhi

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

ITA 1904/DEL/2015[2010-11]Status: DisposedITAT Delhi03 Dec 2018AY 2010-11

Bench: Sh. Bhavnesh Saini & Sh. O. P. Kantassessment Year: 2010-11 M/S. Avaya India Pvt. Ltd., Vs. Acit, Tower-B, First Floor, Global Circle-3(2), Room No.380-B, Business Park, Mg Road, C.R. Building, New Delhi Gurgaon Pan :Aaeca3592N (Appellant) (Respondent)

Section 92Section 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘I-1’, NEW DELHI BEFORE SH. BHAVNESH SAINI, JUDICIAL MEMBER AND SH. O. P. KANT, ACCOUNTANT MEMBER Assessment Year: 2010-11 M/s. Avaya India Pvt. Ltd., Vs. ACIT, Tower-B, First Floor, Global Circle-3(2), Room No.380-B, Business Park, MG Road, C.R. Building, New Delhi Gurgaon PAN :AAECA3592N (Appellant) (Respondent) Appellant by Dr. Shashwat Bajpai & Sh. Sharad Agarwal, Advocates Respondent by Sh. Sanjay I. Bara, CIT(DR) Date of hearing 24.09.2018 Date of pronouncement 03.12.2018 ORDER PER O.P. KANT, A.M.: This appeal by the assessee is directed against order dat…