Wipro Ltd. v. ACIT

122 Taxmann.com 268Reported decision2020#22342 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2021 to 2022.

Judgments citing Wipro Ltd. v. ACIT

CENDUIT (INDIA) SERVICES PRIVATE LIMITED,BANGALORE vs. THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-2(1)(1), BANGALORE

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

ITA 227/BANG/2021[2016-17]Status: DisposedITAT Bangalore12 Jan 2022AY 2016-17

Bench: Shri N.V. Vasudevan & Shri Chandra Poojari

For Appellant: Shri Ketan K. Ved, CAFor Respondent: Shri Sunil Kumar Singh, 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 CHANDRA POOJARI, ACCOUNTANT MEMBER IT(TP)A No.227/Bang/2021 Assessment year : 2016-17 Cenduit (India) Services Pvt. Ltd., Vs. The Deputy Commissioner Omega Embassy TechSquare, of Income Tax, Marathahalli, Circle 2(1)(1), Sarjapur Outer Ring Road, Bangalore. Kadubeesanahalli, Bangalore – 560 103. PAN: AABCI 6552K APPELLANT RESPONDENT Appellant by : Shri Ketan K. Ved, CA Respondent by : Shri Sunil Kumar Singh, CIT(DR)(ITAT), Bengaluru. Date of hearing : 13.12.2021 Date of Pronouncement : 12.01.2022 O…

M/S NOVOZYMES SOUTH ASIA PVT LTD ,BANGALORE vs. ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE-5(1)(1), BANGALORE

In the result, both the appeals of the assessee are allowed

ITA 895/BANG/2018[2013-14]Status: DisposedITAT Bangalore29 Jun 2021AY 2013-14

Bench: Shri George George K. & Shri B.R. Baskaranit(Tp)A No.894/Bang/2018 Assessment Year:2012-13

For Appellant: Shri T. Suryanarayan, A.RFor Respondent: Ms. Neera Malhotra, D.R

…es South Asia Pvt. Ltd., Bangalore Page 11 of 18 the decision rendered by Hon’ble Bombay High Court in the case of Sesagoa Ltd. Vs. ACIT (2020) 117 Taxmann.com 96 and also the decision rendered by the coordinate bench in the case of Wipro Ltd. Vs. ACIT (2020) 122 Taxmann.com 268. 13. We heard Ld. D.R. in this regard and perused the record. We notice that the claim of the assessee for deduction of payment of education Cess is held to be allowable by Hon’ble Bombay High Court in the case of Sesagoa Ltd. (supra). The said decision has been followed by the coordinate bench in the case of Wipro Ltd. (supra). For the s…

M/S NOVOZYMES SOUTH ASIA PVT LTD ,BANGALORE vs. JOINT COMMISSIONER OF INCOME TAX (OSD) CIRCLE-5(1)(1), BANGALORE

In the result, both the appeals of the assessee are allowed

ITA 894/BANG/2018[2012-13]Status: DisposedITAT Bangalore29 Jun 2021AY 2012-13

Bench: Shri George George K. & Shri B.R. Baskaranit(Tp)A No.894/Bang/2018 Assessment Year:2012-13

For Appellant: Shri T. Suryanarayan, A.RFor Respondent: Ms. Neera Malhotra, D.R

…es South Asia Pvt. Ltd., Bangalore Page 11 of 18 the decision rendered by Hon’ble Bombay High Court in the case of Sesagoa Ltd. Vs. ACIT (2020) 117 Taxmann.com 96 and also the decision rendered by the coordinate bench in the case of Wipro Ltd. Vs. ACIT (2020) 122 Taxmann.com 268. 13. We heard Ld. D.R. in this regard and perused the record. We notice that the claim of the assessee for deduction of payment of education Cess is held to be allowable by Hon’ble Bombay High Court in the case of Sesagoa Ltd. (supra). The said decision has been followed by the coordinate bench in the case of Wipro Ltd. (supra). For the s…

Wipro Ltd. v. ACIT (122 Taxmann.com 268) — Cited in 3 Judgments | BharatTax