178 Taxman 135 (Bombay) Commissioner of Income-tax, Jalandhar-1, Jalandhar v. Max India Ltd.

80 Taxmann.com 98High Court2017#16203 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2024.

Judgments citing 178 Taxman 135 (Bombay) Commissioner of Income-tax, Jalandhar-1, Jalandhar v. Max India Ltd.

MOONLIGHT PROPERTIES PRIVATE LIMITED,MOHALI vs. ACIT, CC-II, CHANDIGARH

In the result, for statistical purposes, the appeal is

ITA 216/CHANDI/2023[2014-15]Status: DisposedITAT Chandigarh01 Apr 2024AY 2014-15

Bench: Us.

For Appellant: Shri Nikhil Goyal, Advocate and Shri Ashok Goyal, C.AFor Respondent: Shri Dharam Vir, JCIT, Sr.DR

Section 203ASection 36(1)(iii)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH ‘B’ CHANDIGARH BEFORE: SHRI A.D.JAIN, VICE PRESIDENT AND SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 216/CHD/2023 "नधा"रण वष" / Assessment Year : 2014-15 M/s Moonlight Properties Pvt. Ltd., The ACIT, बनाम 632, Phase VI, Mohali, Punjab. Central Circle-II, VS Chandigarh. "थायी लेखा सं./PAN /TAN No: AACCM3289L अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee by : Shri Nikhil Goyal, Advocate and Shri Ashok Goyal, C.A. राज"व क" ओर से/ Revenue by : Shri Dharam Vir, JCIT, Sr.DR तार"ख…

CASTAMET WORKS PRIVATE LIMITED,KHARWA vs. PRINCIPLE COMMISSIONER OF INCOME TAX, UDAIPUR

ITA 187/JPR/2022[2017-18]Status: DisposedITAT Jaipur04 Oct 2022AY 2017-18

For Appellant: Sh. Prakul Khurana (Adv.) &For Respondent: Sh. Sanjay Dhariwal (CIT)

Section 143(1)Section 143(3)Section 14ASection 263Section 36(1)(va)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,’B’ JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh jkBkSM deys’k t;arHkkbZ] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 187/JP/2022 fu/kZkj.k o"kZ@Assessment Year :2017-18 cuke Castamet Works Private Limited Principle Commissioner of Vs. Village – Kharwa,Tehsil- Masuda Income Tax, Udaipur Kharwa, Ajmer LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AADCC 5624 L vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Prakul Khurana (A…

MANOJ KAMLESHKUMAR SUKHLANI,(PROP. M/S. MANOJ AUTOMOTIVE),AHMEDABAD vs. DCIT, CIRCLE-3(3),, AHMEDABAD

In the result, the appeal of the assessee is partly allowed

ITA 834/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad24 Jul 2020AY 2014-15

For Appellant: Shri Tushar Hemani, with Shri P.B. Parmar, A.RsFor Respondent: Shri Deelip Kumar, Sr. D.R

Section 234ASection 36

…ed that the assessee in providing such loan and advances has utilized its own fund and interest free borrowing. In this regard we find support and guidance from the judgment of Hon’ble Punjab and Haryana High court in case of CIT vs Max India ltd. reported in 80 Taxmann.com 98 where it was held as under:- Page 3 of 5 Asstt. Year 2014-15 5. With regard to the first issue qua disallowance of interest expenditure under section 36(1)(iii) of the Act, admittedly, the assessee company had given interest free loans and advances amounting to Rs. 2297.83 lacs upto the end of the relevant year including Rs. 704 lacs durin…

A.C.I.T., CIRCLE -3, SRINAGAR vs. M/S KHYBER INDUSTRIES PVT . LTD, SRINAGAR

In the result, the appeal filed by the Revenue Department stands dismissed

ITA 646/ASR/2017[2014-15]Status: DisposedITAT Amritsar09 Oct 2019AY 2014-15

Bench: Sh. B.R. Baskaran & Sh. N.K.Choudhryita No.646(Asr)/2017 Assessment Year:2014-15

For Appellant: Sh. Amar Pal Meena (Ld. DR)For Respondent: Sh. P. K. Mishra (Ld. CA)

Section 14ASection 250(6)Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE SH. B.R. BASKARAN, ACCOUNTANT MEMBER AND SH. N.K.CHOUDHRY, JUDICIAL MEMBER ITA No.646(Asr)/2017 Assessment Year:2014-15 Asst. CIT, Vs. M/s Khyber Industries Pvt. Ltd. Circle-3, Srinagar Khayam Building Nowpora Srinagar [PAN:AAACK 7457J] (Appellant) (Respondent) Appellant by : Sh. Amar Pal Meena (Ld. DR) Respondent by: Sh. P. K. Mishra (Ld. CA) Date of hearing: 29.08.2019 Date of pronouncement: 09.10.2019 ORDER PER N.K. CHOUDHRY, JM: The instant appeal has been preferred by the Revenue Department against the order dated 29.06.2017…

ACIT, NEW DELHI vs. M/S. NATIONAL CABLE INDUSTRIES, NEW DELHI

Appeal is allowed

ITA 4145/DEL/2015[2010-11]Status: DisposedITAT Delhi26 Sept 2019AY 2010-11

Bench: Ms Suchitra Kamble & Shri Prashant Maharishii.T.A. No. 4145/Del/2015 (A.Y. 2010-11)

Section 133ASection 143(3)Section 145(3)Section 154Section 154(3)Section 37Section 37(1)

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘B’ NEW DELHI BEFORE MS SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A. No. 4145/DEL/2015 (A.Y. 2010-11) ACIT Vs. National Cable Industries Circle-52(1), Room No. 1405, K-51, Connaught Circus 14th Floor, E-2 Block, Dr. S.P. New Delhi Mukherjee Civic Centre PAN : AAAFN5132E New Delhi (APPELLANT) (RESPONDENT) Appellant by Sh. Surendra Meena, Sr. DR Respondent by Sh. Rakesh Gupta, Adv. Date of Hearing 05.08.2019 Date of Pronouncement 26.09.2019 ORDER PER SUCHITRA KAMBLE, JM This appeal is filed against the order dat…

ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-1, KOTA vs. M/S SHREE AGENCIES PVT. LTD., KOTA

In the result, the ground of appeal is allowed for statistical purposes

ITA 949/JPR/2018[2010-11]Status: DisposedITAT Jaipur01 Jan 2019AY 2010-11

For Appellant: Shri P. C. Parwal (CA)For Respondent: Shri Ran Singh (Addl.CIT) fu/kZkfjrh dh vksj ls@

Section 14ASection 36(1)(iii)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHE-B, JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 949/JP/2018 fu/kZkj.k o"kZ@Assessment Year :2010-11 cuke Asstt. Commissioner of M/s Shree Agencies Pvt. Vs. Income-tax Ltd., Circle-1, B-45, I.P.I.A. Jhalawar Kota Road, Kota LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAFCS3329A vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by : Shri Ran Singh (Addl.CIT) fu/kZkfjrh dh vksj ls@ Assessee b…