RAB ENTERPRISES (INDIA) PVT LTD,MUMBAI vs. THE DY CIT, CC 6(4), MUMBAI

ITA 3547/MUM/2025Status: DisposedITAT Mumbai19 June 2026AY 2022-2329 pages
AI SummaryPartly Allowed

What were the facts?

The assessee challenged assessment proceedings and additions related to accrued interest and Section 14A disallowance. The Revenue appealed the deletion of capital loss on share sales.

What did the Tribunal hold?

The Tribunal dismissed the assessee's grounds challenging assessment validity and the addition of accrued interest. However, it upheld the deletion of capital losses on share sales, partly allowing the Revenue's appeal.

What were the issues?

Whether assessment proceedings were vitiated due to lack of jurisdiction and if accrued interest income was taxable. Also, whether the deletion of capital losses on share sales was justified.

Which sections of the Income-tax Act were involved?

Section 127,Section 28,Section 14A,Section 50CA,Section 142A

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Heard together (2 matters)

ITA 3547/MUM/2025
ITA 3871/MUM/2025

Read from the judgment's own cause title. This page is filed under one of them.

INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCHES, MUMBAI BENCH: D BEFORE HON’BLE SANDEEP GOSAIN, JUDICIAL MEMBER AND HON’BLE BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER

ITA 3547/MUM/2025 निर्धारण वर्ा/Assmt. Year: 2022-23) THE DY CIT, CC 6(4) RAB ENTERPRISES (INDIA) PVT LTD 453, 4 TH FLOOR, KAUTILYA BHAVAN, C-41 TO C-43, G 307 & 308, 3 RD FLOOR, MUMBAI-400059, MUMBAI-400051, MAHARASHTRA MAHARASHTRA (अपीलार्थी Appellant) (प्रत्यर्थी Respondent) ITA 3871/MUM/2025 निर्धारण वर्ा/Assmt. Year: 2022-23) RAB ENTERPRISES (INDIA) PRIVATE LIMITED DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL 307 & 308, 3RD FLOOR 400051, MUMBAI-400051, INDIA MAHARASHTRA MUMBAI-400059, MAHARASHTRA

Permanent Account Number of Assessee: AACCD2832Q निर्धारिती द्वधिध/Assessee represented by: None Shri Umashankar Prasad (CIT िधजस्‍व द्वधिध/Revenue represented by: DR) & Shri Annavaram Kosuri, SR AR

सुिवधई की तधिीख / Date of conclusion of heari

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