VWR Labs Products Pvt. Ltd. v. ACIT

116 Taxmann.com 244Reported decision2020#18852 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2020 to 2022.

Judgments citing VWR Labs Products Pvt. Ltd. v. ACIT

MPS LIMITED,CHENNAI vs. DCIT, CHENNAI

In the result, the appeal of the Assessee in I

ITA 761/CHNY/2017[2012-13]Status: DisposedITAT Chennai20 Jul 2022AY 2012-13

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A No.:761/Chny/2017 िनधा"रण वष"/ Assessment Year 2012 – 2013 M/S. Mps Limited, The Deputy Commissioner Of Rr Tower Iv, Super A, Vs. Income Tax, No.16/17, Thiruvika Industrial Estate, Corporate Circle – 4(1), Guindy, Chennai – 600 032. Nungambakkam High Road, Chennai – 600 034. Pan : Aaacm 2423L (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr. S.P. Chidambaram, AdvocateFor Respondent: Shri. M. Murali, CIT

Section 143(3)Section 144C(1)Section 144C(5)Section 92C

…noted that this issue is squarely covered by the decision of the Bangalore Bench of the Tribunal in the case of VWR Lab Products (P.) Limited Vs. Assistant Commissioner of Income Tax, Circle – 7(1)(2) reported in I.T.(TP)A. No.779 (Bang.) of 2017 / [2020] 116 Taxmann.com 244 (Bangalore – Trib.); wherein the Tribunal has considered exclusion of Infosys BPO Limited and by following the decision of the Delhi Tribunal in the case of Baxter :: 12 :: I.T.A No.:761/CHNY/2017 India Private Limited Vs. Assistant Commissioner of Income Tax in I.T.A. No.6158/Del/2016 for the Assessment Year 2012-2013 directed the A…

M/S.KRONOS SYSTEMS INDIA PRIVATE LIMITED,BANGALORE vs. ASSISTANT COMMISSIONER OF INCOME-TAX, BANGALORE

In the result this ground raised by assessee stands partly allowed

ITA 2301/BANG/2016[2012-13]Status: DisposedITAT Bangalore29 Sept 2021AY 2012-13

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri T Suryanarayana AdvocateFor Respondent: Ms. Neera Malhotra, CIT(DR)

Section 92C(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER IT(TP)A No.2301/Bang/2016 Assessment Year : 2012-13 Kronos Systems India Pvt. Ltd., The Asst. Commissioner of Tridib, Level 02, Unit 01, Income-tax, Bagmane Tech Park, Circle-4(1)(1), C.V Ramannagar, V Bengaluru. Bangalore-560093. s. PAN – AADCK 1052 G APPELLANT RESPONDENT Assessee by : Shri T Suryanarayana Advocate, Revenue by : Ms. Neera Malhotra, CIT(DR) Date of Hearing : 19-08-2021 Date of Pronouncement : 29-09-2021 ORDER PER BEENA PILLAI, JUDICIAL MEMBER P…

M/S.MARLABS SOFTWARE PVT. LTD.,,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, BANGALORE

In the result appeal filed by assessee stands partly allowed

ITA 2029/BANG/2016[2012-13]Status: DisposedITAT Bangalore17 Sept 2021AY 2012-13

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Bharath L, C.AFor Respondent: Ms. Neera Malhotra, CIT(DR)

Section 142(1)Section 143(1)Section 143(2)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER IT(TP)A No.2029/Bang/2016 Assessment Year : 2013-14 Marlabs Innovations Pvt. The Dy. Commissioner of Ltd., Income-tax, (Successor of Marlabs Circle-4(2)(2), Software Pvt. Ltd.,) Vs. Bengaluru. No.2, 1st Floor, SR Complex, Tavarekere Main Road, SG Palya, Bengaluru-560 029. PAN – AACCM 6627 Q APPELLANT RESPONDENT Assessee by : Shri Bharath L, C.A Revenue by : Ms. Neera Malhotra, CIT(DR) Date of Hearing : 22-07-2021 Date of Pronouncement : 17-09-2021 ORDER PER BEENA…

INTEWWOVEN SOFTWARE INDIA PRIVATE LIMITED ,BANGALORE vs. ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE-3(1)(1), BANGALORE

In the result appeal filed by assessee stands partly allowed

ITA 672/BANG/2017[2012-13]Status: DisposedITAT Bangalore08 Sept 2020AY 2012-13

Bench: Shri. B. R. Baskaran & Smt. Beena Pillaiit(Tp)A No.672/Bang/2017 Assessment Year : 2012-13

For Appellant: Shri Sharath Rao, C.AFor Respondent: Ms. Neera Malhotra, CIT (DR)

Section 143Section 143(3)Section 144CSection 144C(13)Section 92CSection 92C(3)(c)Section 92DSection 92F

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SHRI. B. R. BASKARAN, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER IT(TP)A No.672/Bang/2017 Assessment Year : 2012-13 M/s Entco IT Services Pvt. The Asst. Commissioner of Ltd., Income Tax, (Formerly known as Circle-2(1)(2), Interwoven Software Vs. [(Erstwhile ACIT, Services India Pvt. Ltd.,) Circle-3(1)(1)] C/o Autonomy Software Bengaluru. Asia Pvt. Ltd., 2nd Floor, Hibiscus, Embassy Tech Village Marathahalli Outer Ring Road, Devarabeesanahhli, Bengaluru-560 103. PAN : AAACI 4421 N APPELLANT RESPONDENT Appellant by : Shri Sharath Rao…