Vestergaard Asia (P.) Ltd. v. DCIT

88 Taxmann.com 313Reported decision2017#18886 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2025.

Sections most often in play

Section 10BSection 115JBSection 143(3)Section 144C(3)Section 14ASection 92C(3)Section 92DSection 139(5)

Issues it is cited on

gaarmultiple year datasection 92c(3)section 92dstay petitionrelated party transactionsection 115jb(2)section 10bsection 139(5)disallowance of interest expenditurecomparable companiesmost appropriate method

Judgments citing Vestergaard Asia (P.) Ltd. v. DCIT

NIIT TECHNOLOGIES LTD.,NEW DELHI vs. ACIT, CIRCLE-18(2), NEW DELHI

Appeal is allowed for statistical

ITA 2890/DEL/2018[2010-11]Status: DisposedITAT Delhi28 Nov 2025AY 2010-11

Bench: Shri S Rifaur Rahman & Ms. Madhumita Royita Nos.2889 & 2890/Del/2018 (Assessment Years: 2009-10 & 2010-11)

For Appellant: Sh. Rohit Jain, Adv, &For Respondent: Sh. S.K. Jadhav, CIT, DR
Section 10BSection 115JSection 143(3)Section 14A

…1 ITA Nos. 2889 & 2890/Del/2018 ITA Nos. 2862 & 2863/Del/2018 THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, DELHI BEFORE SHRI S RIFAUR RAHMAN, ACCOUNTANT MEMBER AND MS. MADHUMITA ROY, JUDICIAL MEMBER ITA Nos.2889 & 2890/Del/2018 (Assessment Years: 2009-10 & 2010-11) Coforge Limited Vs. DCIT, Circle 18(2) (earlier known as NIIT [earlier Circle 3(1)] Technologies Ltd.) New Delhi. 8, Balaji Estate, 3rd Floor, Guru Ravi Das Marg, Kalkaji New Delhi - 110019 "थायीलेखासं./जीआइआरसं./PAN/GIR No: AAACN0332P Appellant .. Respondent ITA Nos.2862 & 2863/Del/2018 (Assessment Years: 2009-10 & 2010-11) DCIT, Circle-4(2)…

NIIT TECHNOLOGIES LTD.,,NEW DELHI vs. ACIT, CIRCLE-18(2), NEW DELHI

Appeal is allowed for statistical

ITA 2889/DEL/2018[2009-10]Status: DisposedITAT Delhi28 Nov 2025AY 2009-10

Bench: Shri S Rifaur Rahman & Ms. Madhumita Royita Nos.2889 & 2890/Del/2018 (Assessment Years: 2009-10 & 2010-11)

For Appellant: Sh. Rohit Jain, Adv, &For Respondent: Sh. S.K. Jadhav, CIT, DR
Section 10BSection 115JSection 143(3)Section 14A

…1 ITA Nos. 2889 & 2890/Del/2018 ITA Nos. 2862 & 2863/Del/2018 THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, DELHI BEFORE SHRI S RIFAUR RAHMAN, ACCOUNTANT MEMBER AND MS. MADHUMITA ROY, JUDICIAL MEMBER ITA Nos.2889 & 2890/Del/2018 (Assessment Years: 2009-10 & 2010-11) Coforge Limited Vs. DCIT, Circle 18(2) (earlier known as NIIT [earlier Circle 3(1)] Technologies Ltd.) New Delhi. 8, Balaji Estate, 3rd Floor, Guru Ravi Das Marg, Kalkaji New Delhi - 110019 "थायीलेखासं./जीआइआरसं./PAN/GIR No: AAACN0332P Appellant .. Respondent ITA Nos.2862 & 2863/Del/2018 (Assessment Years: 2009-10 & 2010-11) DCIT, Circle-4(2)…

ACIT, CIRCLE-18(2), NEW DELHI vs. NIIT TECHNOLOGIES LTD.,, NEW DELHI

Appeal is allowed for statistical

ITA 2863/DEL/2018[2010-11]Status: DisposedITAT Delhi28 Nov 2025AY 2010-11

Bench: Shri S Rifaur Rahman & Ms. Madhumita Royita Nos.2889 & 2890/Del/2018 (Assessment Years: 2009-10 & 2010-11)

For Appellant: Sh. Rohit Jain, Adv, &For Respondent: Sh. S.K. Jadhav, CIT, DR
Section 10BSection 115JSection 143(3)Section 14A

…1 ITA Nos. 2889 & 2890/Del/2018 ITA Nos. 2862 & 2863/Del/2018 THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, DELHI BEFORE SHRI S RIFAUR RAHMAN, ACCOUNTANT MEMBER AND MS. MADHUMITA ROY, JUDICIAL MEMBER ITA Nos.2889 & 2890/Del/2018 (Assessment Years: 2009-10 & 2010-11) Coforge Limited Vs. DCIT, Circle 18(2) (earlier known as NIIT [earlier Circle 3(1)] Technologies Ltd.) New Delhi. 8, Balaji Estate, 3rd Floor, Guru Ravi Das Marg, Kalkaji New Delhi - 110019 "थायीलेखासं./जीआइआरसं./PAN/GIR No: AAACN0332P Appellant .. Respondent ITA Nos.2862 & 2863/Del/2018 (Assessment Years: 2009-10 & 2010-11) DCIT, Circle-4(2)…

ACIT, CIRCLE-18(2), NEW DELHI vs. NIIT TECHNOLOGIES LTD.,, NEW DELHI

Appeal is allowed for statistical

ITA 2862/DEL/2018[2009-10]Status: DisposedITAT Delhi28 Nov 2025AY 2009-10

Bench: Shri S Rifaur Rahman & Ms. Madhumita Royita Nos.2889 & 2890/Del/2018 (Assessment Years: 2009-10 & 2010-11)

For Appellant: Sh. Rohit Jain, Adv, &For Respondent: Sh. S.K. Jadhav, CIT, DR
Section 10BSection 115JSection 143(3)Section 14A

…1 ITA Nos. 2889 & 2890/Del/2018 ITA Nos. 2862 & 2863/Del/2018 THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, DELHI BEFORE SHRI S RIFAUR RAHMAN, ACCOUNTANT MEMBER AND MS. MADHUMITA ROY, JUDICIAL MEMBER ITA Nos.2889 & 2890/Del/2018 (Assessment Years: 2009-10 & 2010-11) Coforge Limited Vs. DCIT, Circle 18(2) (earlier known as NIIT [earlier Circle 3(1)] Technologies Ltd.) New Delhi. 8, Balaji Estate, 3rd Floor, Guru Ravi Das Marg, Kalkaji New Delhi - 110019 "थायीलेखासं./जीआइआरसं./PAN/GIR No: AAACN0332P Appellant .. Respondent ITA Nos.2862 & 2863/Del/2018 (Assessment Years: 2009-10 & 2010-11) DCIT, Circle-4(2)…

GIESECKE & DEVRIENT INDIA PVT. LTD.,GURGAON vs. DCIT, NEW DELHI

ITA 5924/DEL/2012[2008-09]Status: DisposedITAT Delhi23 Aug 2018AY 2008-09

Bench: Shri Pramod Kumar & Shri Sudhanshu Srivastava

Section 143(3)Section 144C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘I-2’ NEW DELHI BEFORE SHRI PRAMOD KUMAR, ACCOUNTANT MEMBER & SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER ITA No.-5924/Del/2012 (Assessment Year: 2008-09) Giesecke & Devrient India vs DCIT Pvt. Ltd. Circle-12(1), Corporate Office, Plot #57, Central Revenue Building Sector-44 New Delhi Gurgaon PAN : AABCG4223D Assessee by Sh. Harpreet Ajmani, Adv., Sh. Rohan Khare, Adv. Revenue by Ms. Vatsala Jha, CIT, DR Date of Hearing 24.05.2018 Date of Pronouncement 23.08.2018 ORDER PER SUDHANSHU SRIVASTAVA, J.M. This present appeal by the assessee is preferred agains…