DCIT Vs Siemens Product Lifecycle Management Software Inc

Income Tax Appellate Tribunal (Delhi D Bench) 8 Feb 2022 Income Tax Appeal No. 3413/DEL/2018 (2022) 02 ITAT CK 0021
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Income Tax Appeal No. 3413/DEL/2018

Hon'ble Bench

G. S. PANNU, P; C. N. PRASAD, J

Advocates

Salil Kapoor, Saumya Singh, Ananya Kapoor, Munesh Kumar

Final Decision

Dismissed

Acts Referred
  • Income Tax Act, 1961 - Section 9, 9(1)(vi), 90, 143(3), 144C(3)(b), 195
  • Copyright Act, 1957 - Section 14, 14(a), 14(b), 30, 52(1)(aa)

Judgement Text

Translate:
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Case Metadata
  • Ck Citation: (2022) 02 ITAT CK 0021
  • Coram: G. S. PANNU, P; C. N. PRASAD, J
  • Bench: Division Bench
  • Advocates: Salil Kapoor, Saumya Singh, Ananya Kapoor, Munesh Kumar
  • Result: Dismissed
Referenced Acts & Sections
  • Income Tax Act, 1961 - Section 9, 9(1)(vi), 90, 143(3), 144C(3)(b), 195
  • Copyright Act, 1957 - Section 14, 14(a), 14(b), 30, 52(1)(aa)
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