Xchanging Technology Services India (P.) Ltd. v. DCIT

57 Taxmann.com 437High Court2015#21101 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2022.

Judgments citing Xchanging Technology Services India (P.) Ltd. v. DCIT

Mps Technologies Limited, Chennai vs. ACIT, Chennai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed in terms of our above order

ITA 1385/CHNY/2014[2009-10]Status: DisposedITAT Chennai31 Jan 2022AY 2009-10

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./ Ita No.1385/Chny/2014 (िनधा4रण वष4 / Assessment Year: 2009-10) M/S. Mps Technologies Ltd. Acit (Now Merged With Mps Ltd.) Company Circle-Iv(3), बनाम/ Rr Tower-4, 4Th Floor Super A, Chennai. Vs. 16&17, Tvk Industrial Estate, Guindy, Chennai – 600 032. "थायी लेखा सं./जीआइ आर सं./Pan/Gir No. Aaecm-0205-A (अपीलाथ"/Appellant) : (""थ" / Respondent) & आयकर अपील सं./ Ita No.1120/Chny/2014 (िनधा4रण वष4 / Assessment Year: 2009-10) Acit M/S. Mps Technologies Ltd. Company Circle-Iv(3), (Now Merged With Mps Ltd.) बनाम/ Rr Tower -4, 4Th Floor Super A, Chennai. Vs. 16&17, Tvk Industrial Estate, Guindy, Chennai – 600 032. "थायी लेखा सं./जीआइ आर सं./Pan/Gir No. Aaecm-0205-A (अपीलाथ"/Appellant) : (""थ" / Respondent)

For Appellant: Shri S.P. Chidambaram (Advocate)-Ld. ARFor Respondent: Shri S. Palani Kumar- Ld. CIT-DR
Section 10ASection 143(3)Section 144C(5)

…आयकर अपीलीय अिधकरण ‘डी’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, CHENNAI माननीय .ी वी. दुगा4 राव, "ाियक सद6 एवं माननीय .ी मनोज कुमार अ;वाल ,लेखा सद6 के सम=। BEFORE HON’BLE SHRI V. DURGA RAO, JUDICIAL MEMBER AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकर अपील सं./ ITA No.1385/Chny/2014 (िनधा4रण वष4 / Assessment Year: 2009-10) M/s. MPS Technologies Ltd. ACIT (Now merged with MPS Ltd.) Company Circle-IV(3), बनाम/ RR Tower-4, 4th Floor Super A, Chennai. Vs. 16&17, TVK Industrial Estate, Guindy, Chennai – 600 032. "थायी लेखा सं./जीआइ आर सं./PAN/GIR No. AAECM-0205-A (अपीलाथ"/Appellant) : (""थ" /…

ACIT, Chennai vs. Mps Technolgoies Ltd., Chennai

Appeal stand dismissed whereas the assessee’s appeal stands partly allowed in terms of our above order

ITA 1120/CHNY/2014[2009-10]Status: DisposedITAT Chennai31 Jan 2022AY 2009-10

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./ Ita No.1385/Chny/2014 (िनधा4रण वष4 / Assessment Year: 2009-10) M/S. Mps Technologies Ltd. Acit (Now Merged With Mps Ltd.) Company Circle-Iv(3), बनाम/ Rr Tower-4, 4Th Floor Super A, Chennai. Vs. 16&17, Tvk Industrial Estate, Guindy, Chennai – 600 032. "थायी लेखा सं./जीआइ आर सं./Pan/Gir No. Aaecm-0205-A (अपीलाथ"/Appellant) : (""थ" / Respondent) & आयकर अपील सं./ Ita No.1120/Chny/2014 (िनधा4रण वष4 / Assessment Year: 2009-10) Acit M/S. Mps Technologies Ltd. Company Circle-Iv(3), (Now Merged With Mps Ltd.) बनाम/ Rr Tower -4, 4Th Floor Super A, Chennai. Vs. 16&17, Tvk Industrial Estate, Guindy, Chennai – 600 032. "थायी लेखा सं./जीआइ आर सं./Pan/Gir No. Aaecm-0205-A (अपीलाथ"/Appellant) : (""थ" / Respondent)

For Appellant: Shri S.P. Chidambaram (Advocate)-Ld. ARFor Respondent: Shri S. Palani Kumar- Ld. CIT-DR
Section 10ASection 143(3)Section 144C(5)

…आयकर अपीलीय अिधकरण ‘डी’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, CHENNAI माननीय .ी वी. दुगा4 राव, "ाियक सद6 एवं माननीय .ी मनोज कुमार अ;वाल ,लेखा सद6 के सम=। BEFORE HON’BLE SHRI V. DURGA RAO, JUDICIAL MEMBER AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकर अपील सं./ ITA No.1385/Chny/2014 (िनधा4रण वष4 / Assessment Year: 2009-10) M/s. MPS Technologies Ltd. ACIT (Now merged with MPS Ltd.) Company Circle-IV(3), बनाम/ RR Tower-4, 4th Floor Super A, Chennai. Vs. 16&17, TVK Industrial Estate, Guindy, Chennai – 600 032. "थायी लेखा सं./जीआइ आर सं./PAN/GIR No. AAECM-0205-A (अपीलाथ"/Appellant) : (""थ" /…

M/S. Integreon (India) Private Limited, Mumbai vs. ITO, New Delhi

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

ITA 2059/DEL/2014[2009-10]Status: DisposedITAT Delhi14 Sept 2018AY 2009-10

Bench: Shri R.S. Syal & Shri K. Narasimha Charyassessment Year : 2009-10

For Appellant: Shri Niraj D. Sheth &For Respondent: Shri Sanjay I Bara, CIT, DR
Section 143(3)Section 144C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : I-1 : NEW DELHI BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER Assessment Year : 2009-10 Integreon (India) Private Ltd., Vs. ITO, 402, Building No.4, Ward-11(4), Infinity Park, New Delhi. Gen. A.K. Vaidya Marg, Malad (E), Mumbai. PAN: AACCG7235J (Appellant) (Respondent) Assessee By : Shri Niraj D. Sheth & Shri Ketan K. Ved, Department By : Shri Sanjay I Bara, CIT, DR Date of Hearing : 13.09.2018 Date of Pronouncement : 14.09.2018 ORDER PER R.S. SYAL, VP: This appeal filed by the assessee is directed against the final asse…

Mps Limited, Chennai vs. DCIT, Chennai

In the result, the assessee’s appeal is treated as allowed for statistical

ITA 963/CHNY/2015[2010-11]Status: DisposedITAT Chennai03 Apr 2018AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri S. Jayaraman

For Appellant: Shri. Vikram Vijayaraghavan, AdvocateFor Respondent: Shri. M. Srinivasa Rao, CIT
Section 14A

…आयकर अपील"य अ"धकरण ,’डी’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, CHENNAI "ी एन गणेशन . एस . आर . , "या"यक सद"य एवं"ी एस जयरामन, लेखा सद"य केसम$ BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं/.I.T.A. No. 963/Chny/2015 "नधा"रण वष"/Assessment Year : 2010-11 M/s. MPS Limited, The Deputy Commissioner of Income RR Tower IV Super A, Vs. Tax, 16/17 Thiruvika Industrial Estate, Corporate Circle 4, Guindy, Nungambakkam, Chennai – 600 032. Chennai – 600 034. [PAN: AAACM 2423L] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ&क'ओरसे/Appellant by : Shri…

Xchanging Technology Services India (P.) Ltd. v. DCIT (57 Taxmann.com 437) — Cited in 4 Judgments | BharatTax