DY COMMISSIONER OF INCOME TAX CIRCLE-3(3)(1),MUMBAI, MUMBAI vs. VENTURES INTEGRATED COMMUNICATIONS PRIVATE LIMITED, MUMBAI

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ITA 3537/MUM/2026Status: DisposedITAT Mumbai17 September 2026AY 2022-2328 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal deleted the disallowance of professional and consultancy fees, and the addition for payment to CMYK Printech Ltd. It also deleted the addition for alleged unexplained expenditure related to D.B. Corp Ltd. invoices. The Tribunal allowed the assessee's appeal and dismissed the Revenue's appeal.

What were the facts?

The assessee, an advertising company, faced additions by the Assessing Officer for various expenses and loans. The CIT(A) deleted some additions but sustained others. Both the assessee and Revenue appealed the CIT(A)'s order.

What were the issues?

Whether professional and consultancy fees were genuinely incurred and whether TDS was required on payments made by an advertising agency to a media company for advertisement publication.

Which sections of the Income-tax Act were involved?

Section 37,Section 69C,Section 40(a)(ia),Section 194C

AI-generated summary — verify with the full judgment below

Before: SHRI AMIT SHUKLA & SHRI MAKARAND VASANT MAHADEOKARShri Ashish Thakurdesai, CA Shri Ravi Teja, Sr. DR

For Appellant: Shri Ashish Thakurdesai, CA
For Respondent: Shri Ravi Teja, Sr. DR
Hearing: 16.09.2026Pronounced: 17.09.2026

आदेश की प्रतितलतप अग्रेतिि/Copy of the Order forwarded to : 1. अपीलार्थी / The Appellant 2. प्रत्यर्थी / The Respondent.

P a g e | 28 ITA No. 3169 & 3537/Mum/2026 A.Y. 2022-23 Ventures Integrated Communications Pvt. Ltd. 3. आयकर आय क्त / CIT दिभागीय प्रदिदनदि, आयकर अपीलीय अदिकरण DR, ITAT, 4. Mumbai 5. गार्ड फाईल / Guard file. सत्यादपि प्रदि //True Copy// आदेशानुसार/ BY ORDER,

उप/सहायक पंजीकार (Dy./Asstt. Registrar) आयकर अपीलीय अतिकरण/ ITAT, Bench, Mumbai.

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