117 ITD 169 (Mum)(SB); Dy. CIT v. Damani Estates & Finance (P.) Ltd.

25 ITR (Trib) 683Income Tax Appellate Tribunal2013#17376 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2016 to 2019.

Judgments citing 117 ITD 169 (Mum)(SB); Dy. CIT v. Damani Estates & Finance (P.) Ltd.

Mesres Surya Motors, Abohar vs. Deputy Commissioner of Income Tax Circle-II, Bathinda

Appeals are partly allowed

ITA 91/ASR/2018[2013-14]Status: DisposedITAT Amritsar03 Jun 2019AY 2013-14

Bench: Sh. Sanjay Arora & Sh. N. K. Choudhryi. T. A. Nos. 90 & 91/(Asr)/2018 Assessment Years: 2012-13 & 2013-14

For Appellant: Sh. P. N. Arora (Adv.)For Respondent: Sh. Charan Dass (D.R.)

Section 143(3)Section 14ASection 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE SH. SANJAY ARORA, ACCOUNTANT MEMBER AND SH. N. K. CHOUDHRY, JUDICIAL MEMBER I. T. A. Nos. 90 & 91/(Asr)/2018 Assessment Years: 2012-13 & 2013-14 Surya Motors, vs. Deputy Commissioner of Income Hanumangarh Road, Tax, Circle-II, Bathinda Abohar-152116 [PAN: AADFS 2727B] (Appellant) (Respondent) Appellant by : Sh. P. N. Arora (Adv.) Respondent by: Sh. Charan Dass (D.R.) Date of Hearing: 07.03.2019 Date of Pronouncement: 04.06.2019 ORDER Per Sanjay Arora, AM: This is a set of two Appeals by the Assessee for two consecutive years, being a…

Mesers Surya Motors, Abohar vs. Deputy Commissioner of Income Tax, Circle-II, Bathinda

Appeals are partly allowed

ITA 90/ASR/2018[2012-13]Status: DisposedITAT Amritsar03 Jun 2019AY 2012-13

Bench: Sh. Sanjay Arora & Sh. N. K. Choudhryi. T. A. Nos. 90 & 91/(Asr)/2018 Assessment Years: 2012-13 & 2013-14

For Appellant: Sh. P. N. Arora (Adv.)For Respondent: Sh. Charan Dass (D.R.)

Section 143(3)Section 14ASection 36(1)(iii)

Lally Motors India Pvt. Ltd, Jalandhar vs. The Principal Commissioner of Income Tax-2, Jalandhar

In the result, the assessee’s appeal is dismissed

ITA 218/ASR/2017[2012-13]Status: DisposedITAT Amritsar12 Apr 2018AY 2012-13

Bench: Sh. Sanjay Arora & Sh. N. K. Choudhryi.T.A. No. 218(Asr)/2017 Assessment Year: 2012-13

For Appellant: Sh. Sameer Bhatia (Adv.)For Respondent: Sh. Bhawani Shankar (D. R.)

Section 119Section 143(3)Section 14ASection 263

…tion to such income, as liable to tax (or to be excluded in computing the taxable income), as explained by the Tribunal in per its decision in ITO v. Daga Capital Management Pvt. Ltd. [2009] 312 ITR (AT) 1 (Mum) (SB); Damani Estates & Finance (P.) Ltd. [2013] 25 ITR (Trib) 683 (Mum); D. H. Securities (P.) Ltd. v. Dy. CIT [2013] 31 ITR (Trib) 381 (Mum), to cite some. How could, one may ask, the agriculture expenditure incurred for agricultural activity, be claimed or allowed against taxable (as, say, business) income. This is as there is no question of apportionment of such expenditure, which arises only in the ca…

Shyamala Pictures and Hotel Private Limited, Chennai vs. DCIT, Chennai

In the result, the assessee’s appeal is partly allowed for statistical purposes

ITA 1185/CHNY/2015[2009-10]Status: DisposedITAT Chennai27 Sept 2017AY 2009-10

Bench: Shri Sanjay Arora & Shri George Mathan

For Appellant: Shri Ashish Tripathi, Jt. CITFor Respondent: 04.07.2017

Section 143(3)Section 14ASection 14A(2)Section 28

…आयकर अपील"य अ"धकरण, ‘सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL BENCH ‘C’, CHENNAI "ी संजय अरोड़ा, लेखा सद"य एवं "ी जी. जॉज" माथन, "या"यक सद"य के सम" BEFORE SHRI SANJAY ARORA, ACCOUNTANT MEMBER AND SHRI GEORGE MATHAN, JUDICIAL MEMBER आयकर अपील सं./ITA No.1185/Mds/2015 "नधा"रण वष" / Assessment Year : 2009-10 Shyamala Pictures and Hotel Pvt. Ltd. Dy. Commissioner of Income Shyamala Towers, 136, Arcot Road, Vs. Tax, Saligramam, Media Range, Chennai - 600 093. Chennai – 600 034. [PAN: AABCS 0267K] (अपीलाथ" /Appellant) (""यथ"/Respondent) Shri S.Sridhar, Advocate अपीलाथ" क" ओर से / Appellant by : Shri A…

Hinduja Ventures Ltd, Mumbai vs. DCIT Cir 8(2), Mumbai

In the result, the assessee’s appeal is allowed for statistical purposes, while the Revenue’s appeal is dismissed as not maintainable

ITA 302/MUM/2014[2010-11]Status: DisposedITAT Mumbai30 Sept 2016AY 2010-11

Bench: Shri Sanjay Arora, Am & Shri Pawan Singh, Jm आयकर अपील सं./I.T.A. No. 302/Mum/2014 ("नधा"रण वष" / Assessment Year: 2010-11) Hinduja Ventures Ltd. Dy. Cit, Circle 8(2), बनाम/ 49/50, In Centre, Midc, Aayakar Bhavan, 12Th Road, Marol, Andheri (E), Mumbai-400 020 Vs. Mumbai-400 093 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaach 2058 N (Assessee) (Revenue) : & आयकर अपील सं./I.T.A. No. 690/Mum/2014 ("नधा"रण वष" / Assessment Year: 2010-11) Dy. Cit, Circle 8(2), Hinduja Ventures Ltd. बनाम/ Aayakar Bhavan, 49/50, In Centre, Midc, 12Th Road, Marol, Andheri (E), Mumbai-400 020 Vs. Mumbai-400 093 (Revenue) (Assessee) : Assessee By : Shri Hari S. Raheja : Mrs. Neelma Nadkarni Revenue By सुनवाई क" तार"ख / : 08.09.2016 Date Of Hearing घोषणा क" तार"ख / : 30.09.2016 Date Of Pronouncement आदेश / O R D E R Per Sanjay Arora, A. M.: These Are Cross Appeals, I.E., By The Assessee & The Revenue, Directed Against The Order By The Commissioner Of Income Tax (Appeals)-17, Mumbai (‘Cit(A)’ For Short) Dated 29.11.2013, Partly Allowing The Assessee’S Appeal Contesting It’S

For Appellant: Shri Hari S. Raheja

Section 143(3)Section 14A

…of stock-in-trade; the assessee having excluded the same on the ground that it yields taxable income only. TheTribunal in the case of D. H. Securities (P.) Ltd. vs. Dy. CIT [2014] 146 ITD 1 (Mum) (TM) and Dy. CIT vs. Damani Estates & Finance (P.) Ltd. [2013] 25 ITR (Trib) 683 (Mum), after an exhaustive analysis of the relevant provisions, and considering that the dividend as well as the long-term gain arising on the shares held as stock-in-trade, would yield primarily taxable income, restricted the same to 20% of the sum exigible for disallowance under either r. 8D(2)(i) or r. 8D(2)(ii).The indirect administrati…