Witness Systems Software Ind. Pvt. Ltd. v. DCIT, Circle-11(1)

34 Taxmann.com 183Income Tax Appellate Tribunal2013#24708 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2019.

Judgments citing Witness Systems Software Ind. Pvt. Ltd. v. DCIT, Circle-11(1)

KNOWLEDGE PLATFORM INDIA PVT. LTD.,NEW DELHI vs. DCIT, NEW DELHI

In the result, the appeal filed by the assessee is partly allowed

ITA 1333/DEL/2015[2010-11]Status: DisposedITAT Delhi29 Jan 2019AY 2010-11

Bench: Shri R.K. Panda & Shri Suchitra Kambleassessment Year: 2010-11 Knowledge Platform India Pvt. Ltd., Vs. Dcit, C/O Ravi Gupta, Advocate, Circle-14(2), E-6A, Kailash Colony, New Delhi. New Delhi. Pan: Aacck1186E

For Appellant: Shri P.C. Yadav, AdvocateFor Respondent: Shri Rakesh Kumar, Sr. DR

Section 14ASection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : I-2 : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI SUCHITRA KAMBLE, JUDICIAL MEMBER Assessment Year: 2010-11 Knowledge Platform India Pvt. Ltd., Vs. DCIT, C/o Ravi Gupta, Advocate, Circle-14(2), E-6A, Kailash Colony, New Delhi. New Delhi. PAN: AACCK1186E (Appellant) (Respondent) Assessee by : Shri P.C. Yadav, Advocate Revenue by : Shri Rakesh Kumar, Sr. DR Date of Hearing : 10.01.2019 Date of Pronouncement : 29.01.2019 ORDER PER R.K. PANDA, AM: This appeal filed by the assessee is directed against the order dated 21.11.2014 passed by the DRP-1…

ITO, BANGALORE vs. M/S FREESCALE SOFTWARE INDIA PVT. LTD.,, BANGALORE

In the result, the appeal of the assessee as well as of the revenue

ITA 1612/BANG/2013[2005-06]Status: DisposedITAT Bangalore06 May 2016AY 2005-06

Bench: Shri A. K. Garodia & Shri Vijay Pal Rao

For Appellant: Shri K.R.Vasudevan, AdvocateFor Respondent: Dr. Shankar Prasad, JCIT

Section 10ASection 251(1)(a)Section 92C

…nes laid down by the Delhi Bench of the Tribunal rendered in the case of Actis Advisers Pvt. Ltd Vs DCIT as reported in 20 ITR(Trib.) 138 and decision of Bangalore Bench of the Tribunal rendered in the case of Witness Systems Software India (P) Ltd. Vs DCIT 34 Taxmann.com 183. In our considered opinion, instead of setting aside the matter and restoring back the same to the file of the TPO with direction ld.CIT(A) should have decided the issue himself with comparables companies is to be included and with comparables companies is to be excluded as per these Tribunal orders. Hence, we asset aside the order on…

ITO vs. M/S INTELLINET TECHNOLOGIES INDIA PVT. LTD.,,

In the result, the appeal filed by the Revenue stands dismissed

ITA 1667/BANG/2013[2008-09]Status: DisposedITAT Bangalore29 Apr 2016AY 2008-09

Bench: Shri Ak Garodia & Shri Vijaypal Raothe Income-Tax Officer, Ward-11(2), Bangalore. . Appellant Vs. M/S Intellinet Technologies India Pvt. Ltd., No.810, 5Th Cross, 12Th Main, Koramangala. . Respondent Appellant By : Shri Kc Das, Jcit, Respondent By : Shri Bharath L, Ca Date Of Hearing : 28-04-2016 Date Of Pronouncement : 29-04-2016 O R D E R

For Appellant: Shri KC Das, JCITFor Respondent: Shri Bharath L, CA

Section 10ASection 25(1)(a)Section 251Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL, BANGALORE BENCH ‘B’ BEFORE SHRI AK GARODIA, ACCOUNTANT MEMBER AND SHRI VIJAYPAL RAO, JUDICIAL MEMBER The Income-tax Officer, Ward-11(2), Bangalore. . Appellant Vs. M/s INtellinet Technologies India Pvt. Ltd., No.810, 5th Cross, 12th Main, Koramangala. . Respondent Appellant by : Shri KC Das, JCIT, Respondent by : Shri Bharath L, CA Date of Hearing : 28-04-2016 Date of Pronouncement : 29-04-2016 O R D E R PER SHRI A K GARODIA, ACCOUNTANT MEMBER : This appeal by the Revenue is directed against the order of learned Commissioner of Income-tax - (Appeal) - IV Bangalore dated…