156 ITD 72; (iii) NYK Line India Ltd. v. ACIT

156 ITD 467Income Tax Appellate Tribunal#19293 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2019.

Judgments citing 156 ITD 72; (iii) NYK Line India Ltd. v. ACIT

M/S. Unitech Infra- Con Ltd., New Delhi vs. DCIT, New Delhi

The appeal is allowed

ITA 6679/DEL/2015[2010-11]Status: DisposedITAT Delhi15 Nov 2019AY 2010-11

Bench: Shri Amit Shukla & Shri Anadee Nath Misshra

Section 14ASection 14A(2)Section 250

…)(MAG.) 5. Nahar Spinning Mills Ltd. vs. CIT [2017] 82 taxmann.com 154 (Punjab & Haryana). 6. Dy. CIT vs. Viraj Profiles Ltd. 156 ITD 72/46 ITR 626/177 TTJ 466 7. NYK Line India Ltd. vs. ACIT [175 TTJ 180 / 132 DTR 7]. 8. Super Auto Forge (P.) Ltd. vs. ACIT (156 ITD 467). 9. Vipin Malik vs. ACIT (45 ITR 589). [C.2] We have heard both sides and perused the materials on record and considered the precedents brought to our attention by both sides and also the precedents referred to in the records. We find from perusal of the assessment order that although the Assessing Officer has invoked Rule 8D of Income Tax Rul…

Ntpc Ltd., New Delhi vs. DCIT, New Delhi

Appeal is allowed

ITA 4754/DEL/2015[2005-06]Status: DisposedITAT Delhi25 Apr 2019AY 2005-06

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri Ved Jain, AdvocateFor Respondent: Ms. Pramita M. Biswas, CIT DR
Section 14ASection 37(1)Section 80I

…so relied upon the decisions in (i) Indiabulls Financial Services Ltd. vs. DCIT – (2016) 76 taxmann.com 268 (Delhi); (ii) DCIT vs. Viraj Profiles Ltd. – 156 ITD 72; (iii) NYK Line India Ltd. vs. ACIT – 175 TTJ 180; (iv) Super Auto Forge (P.) Ltd. vs. ACIT 156 ITD 467; (v) Vipin Malik vs. ACIT 45 ITR 589; (vi) Punjab Tractors Ltd. vs. CIT – 2017-TIOL-353-HC- P&H-IT; (vii) Godrej & Boyce Mfg. Company Ltd. – 394 ITR 449 19 ITA No.4183/Del./2015 ITA No.4754/Del./2015 (SC); and Maxopp Investment Ltd. vs. CIT (2018) 91 taxmann.com 154 (SC). 25 Perusal of the balance sheet of the assessee, available at pages 4 t…

DCIT, New Delhi vs. M/S Ntpc Ltd., New Delhi

Appeal is allowed

ITA 4183/DEL/2015[2005-06]Status: DisposedITAT Delhi25 Apr 2019AY 2005-06

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri Ved Jain, AdvocateFor Respondent: Ms. Pramita M. Biswas, CIT DR
Section 14ASection 37(1)Section 80I

…so relied upon the decisions in (i) Indiabulls Financial Services Ltd. vs. DCIT – (2016) 76 taxmann.com 268 (Delhi); (ii) DCIT vs. Viraj Profiles Ltd. – 156 ITD 72; (iii) NYK Line India Ltd. vs. ACIT – 175 TTJ 180; (iv) Super Auto Forge (P.) Ltd. vs. ACIT 156 ITD 467; (v) Vipin Malik vs. ACIT 45 ITR 589; (vi) Punjab Tractors Ltd. vs. CIT – 2017-TIOL-353-HC- P&H-IT; (vii) Godrej & Boyce Mfg. Company Ltd. – 394 ITR 449 19 ITA No.4183/Del./2015 ITA No.4754/Del./2015 (SC); and Maxopp Investment Ltd. vs. CIT (2018) 91 taxmann.com 154 (SC). 25 Perusal of the balance sheet of the assessee, available at pages 4 t…

DCIT, New Delhi vs. M/S. Mahalaxmi Designs Pvt. Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 1991/DEL/2014[2010-11]Status: DisposedITAT Delhi23 Nov 2017AY 2010-11

Bench: Shri G.D. Agrawal, Before Shri G.D. Agrawal & And Before Shri Before Shri G.D. Agrawal, G.D. Agrawal & And Shri Kuldip Singh Shri Kuldip Singhshri Kuldip Singh Shri Kuldip Singh

For Appellant: Ms. Shefali Swaroop, CIT-DRFor Respondent: Shri Ajay Wadhwa, Advocate and Ms. Bharti Sharma, CA

…ls Financial Services Ltd. Vs. DCIT – [2016] 76 taxmann.com 268 (Delhi) and also the following decisions of the ITAT :- (i) DCIT Vs. Viraj Profiles Ltd. – 46 ITR 626. (ii) NYK Line India Ltd. Vs. ACIT – 175 TTJ 180. (iii) Super Auto Forge (P) Ltd. Vs. ACIT – 156 ITD 467. (iv) Vipin Malik Vs. ACIT – 45 ITR 589. 8. The learned counsel for the assessee, on the other hand, stated that in the case of the assessee, during the year under consideration, no business activities had commenced and it was only the borrowing and lending of the money during the year under consideration. The main object of the assessee is inves…

156 ITD 72; (iii) NYK Line India Ltd. v. ACIT (156 ITD 467) — Cited in 4 Judgments | BharatTax