1. Bombay Presidency Gold Club Ltd. v. CIT (

114 Taxmann.com 84High Court2020#22067 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2021 to 2023.

Judgments citing 1. Bombay Presidency Gold Club Ltd. v. CIT (

International Copper Association India, Mumbai vs. ITO (Exemp)- II (1), Mumbai

In the result, appeal filed by the assessee is allowed

ITA 7885/MUM/2019[2011-12]Status: DisposedITAT Mumbai23 Aug 2023AY 2011-12

Bench: Shri Pavan Kumar Gadale, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

Section 11Section 11(1)Section 11(2)Section 11(5)Section 12ASection 143(2)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA NOs. 7884 & 7885/MUM/2019 (A.Ys: 2010-11 & 2011-12) International Copper Association India v. ITO (EXEMPTION)- II(1) Unit Nos. 1401 to 1403 5th Floor Piramal chambers, Lalbaug Wing “A”, Kailas Business Park Parel, Mumbai - 400012 Veer Sawarkar Road, Parksite Vikroli (W), Mumbai - 400079 PAN: AAACI9045G (Appellant) (Respondent) Assessee Represented by : Ms. Krupa Gandi & Shri Ayushi Modani Department Represented by : Ms. Deepika Arora D…

International Copper Association India, Mumbai vs. ITO (Exemp)- II (1), Mumbai

In the result, appeal filed by the assessee is allowed

ITA 7884/MUM/2019[2010-11]Status: DisposedITAT Mumbai23 Aug 2023AY 2010-11

Bench: Shri Pavan Kumar Gadale, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

Section 11Section 11(1)Section 11(2)Section 11(5)Section 12ASection 143(2)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA NOs. 7884 & 7885/MUM/2019 (A.Ys: 2010-11 & 2011-12) International Copper Association India v. ITO (EXEMPTION)- II(1) Unit Nos. 1401 to 1403 5th Floor Piramal chambers, Lalbaug Wing “A”, Kailas Business Park Parel, Mumbai - 400012 Veer Sawarkar Road, Parksite Vikroli (W), Mumbai - 400079 PAN: AAACI9045G (Appellant) (Respondent) Assessee Represented by : Ms. Krupa Gandi & Shri Ayushi Modani Department Represented by : Ms. Deepika Arora D…

Northern Arc Capital Ltd (Formerly Known As Ifmr Capital Finance Pvt Ltd), Chennai vs. DCIT, Corp Cir-4(2), Chennai

In the result, appeal filed by the assessee is partly

ITA 205/CHNY/2019[2014-15]Status: DisposedITAT Chennai18 Aug 2021AY 2014-15

Bench: Shri V.Durga Rao & Shri G. Manjunathaआयकरअपीलसं./I.T.A.No.205/Chny/2019 ("नधा"रणवष" / Assessment Year: 2014-15) M/S. Northern Arc Capital Ltd. Vs The Deputy Commissioner Of Income Tax, [Formerly Known As Ifmr Capital Finance Pvt.Ltd.] Corporate Circle-4(2) 10Th Floor, Phase-I. Chennai. Iit Madras Research Park, Kanagam Village, Taramani, Chennai-600 113. Pan: Aacci 0979B (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr. Suresh Periasamy,JCITFor Respondent: 02.08.2021
Section 143(3)Section 14ASection 14A(2)

…g Rule 8D to compute disallowance u/s.14A of the Act 6 and various case laws cited by the learned A.R. for the assessee. Admittedly, various High Courts, including the Hon’ble Jurisdictional High Court in the case of M/s. Marg Ltd. Vs.CIT reported in (2020) 114 Taxmann.com 84 (Mad) has held that unless the Assessing Officer records satisfaction having regard to books of account of the assessee that suo motu disallowance computed by the assessee is not correct, he cannot proceed to compute disallowances by invoking Rule 8D of the Income Tax Rules, 1962. This principle is further strengthened by the decision…

1. Bombay Presidency Gold Club Ltd. v. CIT ( (114 Taxmann.com 84) — Cited in 3 Judgments | BharatTax