REGENT COMPUTRONICS PVT. LTD.

Commissioner Of Income Tax, Corporate Circle-3 Chennai Appellant

V/S

Visual Graphics Computing Services India Private Limited Respondents

Referred Judgements :-

CIT VS. PENTARI WATER INDIA (P) LTD. [REFERRED TO]
R R DONNELLEY INDIA OUTSOURCE PRIVATE LIMITED VS. DCIT [REFERRED TO]
CIT VS. CHETTINAD LOGISTICS (P) LTD [REFERRED TO]
PCIT VS. SWISS RE GLOBAL BUSINESS SOLUTIONS INDIA P. LTD. [REFERRED TO]
PCIT VS. SYMPHONY MARKETING SOLUTIONS INDIA PVT. LTD. [REFERRED TO]
COMMISSIONER OF INCOME TAX-2,PUNE VS. PRINCIPAL GLOBAL SERVICES (P.) LTD. [REFERRED TO]
CHRYSCAPITAL INVESTMENT ADVISORS (INDIA) PVT. LTD. VS. DEPUTY COMMISSIONER OF INCOME TAX [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. PENTAIR WATER INDIA (P) LTD. [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. SAME DEUTZ FAHR INDIA PRIVATE LIMITED [REFERRED TO]

JUDGEMENT

(1.) This appeal filed by the Revenue under Section 260A of the Income Tax Act, 1961 ('the Act' for brevity) is directed against the order dated 26.07.2017 in I.T.A.No.3458/Mds/2016, on the file of the Income Tax Appellate Tribunal 'D' Bench, Chennai ('the Tribunal' for brevity) for the assessment year 2012-13. The appeal is admitted on the following Substantial Questions of Law:

(2.) The background facts:

(3.) The Revenue is on appeal on all the five grounds decided by the Tribunal.

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COMMISSIONER OF INCOME TAX, CORPORATE CIRCLE-3 CHENNAI Vs. VISUAL GRAPHICS COMPUTING SERVICES INDIA PRIVATE LIMITED

Referred Judgements :-

JUDGEMENT

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