ACIT CEN CI-43 vs. ROHA DYECHEM P. LTD, MUMBAI

ITA 10/MUM/2009Status: DisposedITAT Mumbai30 November 2022AY 2004-200599 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal partly allowed the assessee's appeal regarding trip expenses, reducing the disallowance. It also restored the transfer pricing adjustment for interest on loans to the AO/TPO for fresh adjudication. The Revenue's appeal regarding administrative expenses was dismissed due to low tax effect.

What were the facts?

The assessee company engaged in manufacturing and export of colors and dyes filed its return of income. The Assessing Officer made several additions and disallowances, which were partly allowed by the CIT(A). Both the assessee and the Revenue filed appeals before the ITAT.

What were the issues?

Key issues included the exclusion of export incentives from eligible profits for deduction, the treatment of net interest income, transfer pricing adjustments on loans and administrative charges, and disallowance of trip expenses.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 153A,Section 80IB,Section 80HHC,Section 92CA,Section 92C,Section 234B,Section 234C

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(17)Show list

Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.

IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K” MUMBAI BEFORE SHRI KULDIP SINGH (JUDICIAL MEMBER) AND SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) Assessment Year: 2004-05 ACIT CEN CI-43 Mumbai-400 034 PAN No. AAACR 4974P Appellant Respondent

ITA No. 4293, 4294, 4295/MUM/2009 Assessment Year: 2002-03, 2004-05, 2007-08 ACIT CEN CI-43 RohaDyechem Pvt Ltd., 6TH Floor, R.No. 659, Aayakar 12, Abhishek BLDG, Bhavan, M.K.Rd. Vs. 303/307, Samual Street, Mumbai 400 020 Mumbai - 3 PAN No. AAACR 4974 P Appellant Respondent Assessment Year: 2005-06 RohaDyechem Pvt Ltd., ACIT CEN CI-43 A 44-45, MIDC, 2nd Street, Marol, 6TH Floor, R.No. 659, Anderi (E), Mumbai- 400 092 Vs. Aayakar Bhavan, M.K.Rd. Mumbai 400 020 PAN No. AAACR 4974 P Appellant Respondent

ITA No. 10,4293, 4294, 4295,2859, 2860, 2861, 2862,2863/MUM/2009, 6015, 5969/MUM/2014,6401/MUM/2008 A.Y. 2002-03, 2004-05, 2005-06, 2006-07, 2007-08, 2009-10 2 Assessment Year: 2009-10 RohaDyechem Pvt Ltd., ACIT CEN CI-43 Plot No. 2, MIDC Andheri (E) 6TH Floor, R.No. 659, Mumbai-400 093 Vs. Aayakar Bhavan, M.K.Rd

The order continues below.

Read the full judgment

A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.

Create a free accountSign in

See plans and prices

The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.

More judgments on Section 153A

All 18,957 judgments and leading authorities on Section 153A →

Recent GST High Court judgments

Search GST case law →