208 4. Bombay Gas Co. Ltd. v. ACIT Mumbai Tribunal

33 SOT 317Income Tax Appellate Tribunal2012#21726 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2019.

Judgments citing 208 4. Bombay Gas Co. Ltd. v. ACIT Mumbai Tribunal

Deputy Commissioner of Income Tax 3(2)(2), Mumbai vs. Pidilite Industries Limited, Mumbai

The appeals stand dismissed

ITA 7351/MUM/2017[2010-11]Status: DisposedITAT Mumbai06 Jun 2019AY 2010-11

Bench: Hon’Ble Shri Mahavir Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./ I.T.A. No.7351/Mum/2017 (िनधा"रण वष" / Assessment Year: 2010-11) & आयकर अपील सं./ I.T.A. No.7352/Mum/2017 (िनधा"रण वष" / Assessment Year: 2010-11) Dcit-3(2)(2) M/S. Pidilite Industries Ltd. Room No.674, 6Th Floor बनाम/ 7Th Floor, Regent Chambers Aaykar Bhavan, M.K. Road Nariman Point Vs. Mumbai-400 020. Mumbai-400 021. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacp-4156-B (अपीलाथ"/Appellant) (""थ" / Respondent) : Revenue By : Shri Awungshi Gimson-Ld.Cit-Dr Assessee By : Shri Yogesh Thar / Ms. Vidhi Doshi-Ld.Ars सुनवाई की तारीख/ : 19/03/2019 Date Of Hearing घोषणा की तारीख / : 06/06/2019 Date Of Pronouncement आदेश / O R D E R

For Appellant: Shri Yogesh Thar / Ms. Vidhi Doshi-Ld.ARsFor Respondent: Shri Awungshi Gimson-Ld.CIT-DR

Section 14ASection 154Section 194CSection 194JSection 40

…V/s Xylon Holdings Pvt. Ltd. Hon’ble Bombay High 211Taxman 108 Court 3. CIT V/s Santogen Silk Mills Ltd. Hon’ble Bombay High 57 Taxmann.com Court 208 4. Bombay Gas Co. Ltd. V/s ACIT Mumbai Tribunal 54 SOT 13 5. Cipla Investments Ltd. V/s ITO Mumbai Tribunal 33 SOT 317 5.4 Upon careful consideration, it emerges that the assessee has repurchased certain FCCB during impugned AY at a discount of 25%. The fact that the proceeds of these bonds was utilized partly for investment in foreign subsidiaries and partly for ongoing capitalization programs remain unrebutted before us. In fact, the RBI’s terms of issue of bon…

Riteplaza Trading Company Private Limited, Mumbai vs. Income Tax Officer 1(3)(1), Mumbai

In the result, appeal filed by the assessee is allowed for

ITA 5558/MUM/2017[2014-15]Status: DisposedITAT Mumbai26 Apr 2018AY 2014-15

Bench: Shri Joginder Singh () & Shri G Manjunatha ()

Section 133(6)Section 143(2)Section 41(1)Section 68

…on the following decisions:- 1.Ambica Mills 54 ITR 167 (Guj) 2. Chase Bright Steel Ltd 177 ITR 128 (Guj) 7 ITA 5558/Mum/2017 3. Sugauli Sugar Works (P) Ltd 236 ITR 518 (SC) 4. Liquidator, Mysore Agencies (P) Ltd 114 ITR 852 (Kar) 5. Cipla Investments Ltd 33 SOT 317 (OM) 6. Airline Allied Services Ltd 2017) 167 ITD 717 (Del-Trib) 7. Bombay Gas Co Ltd (2012) 54 SOT 13 (Mum) 8. Samrat Rice Mills (P) Ltd 54 SOT 1 (Del) 9. Tosha International Ltd 331 ITR 440 (Del) 10.Suretech Hospital & Research Centre Ltd 293 ITR 53 (Bom) 11.Prabhavati S Shah 231 ITR 1 (Bom) 6. On the other hand, the Ld.DR supporting the…

ITO 1(3)(2), Mumbai vs. Saurabh Industries Ltd, Mumbai

In the result the appeal is dismissed

ITA 460/MUM/2015[2006-07]Status: DisposedITAT Mumbai12 May 2017AY 2006-07

Bench: Shri Joginder Singh () & Shri N.K. Pradhan () Assessment Year: 2006-07

For Appellant: Shri K.K. Lalkaka, ARFor Respondent: Shri Vishwas Mundhe, DR

Section 143(3)Section 28Section 41(1)

…he nature u/s 28(iv) of the Act and therefore, the same is not taxable as a business income. The learned CIT(A) placed reliance on the decision in the case of Mahindra & Mahindra Ltd. vs. CIT (2003)261 ITR 501 (Bom) and Bombay Gas Co. Ltd. vs. Additional CIT 54 SOT 13 (2012). Considering the above, the learned CIT(A) deleted the addition of Rs. 1,00,00,000/- made by the A.O. 5. Before us, the learned DR relied on the decision in the case of Solid Container Ltd. vs. DCIT 308 ITR 417 (Bom) ; CIT vs. T.V. Sundaram Iyengar & Sons Ltd 222 ITR 344 and CIT vs. M/s. Ramaniyam Homes P. Ltd. [Tax Case (Appeal) No. 278 of…

M/S. R.G. Scientific Enterprises Pvt. Ltd., New Delhi vs. DCIT, New Delhi

The appeal is partly allowed for statistical purpose

ITA 1246/DEL/2013[2009-10]Status: DisposedITAT Delhi15 Jan 2016AY 2009-10

Bench: Shri Inturi Rama Rao & Smt Suchitra Kamblei.T.A .No.-1246/Del/2013 (Assessment Year-2009-10)

Section 115Section 115JSection 41(1)

…501 (Bom) • Cochin ITAT in the case of Accelerated Freeze & Drying Co. Ltd. Vs. DCIT 31 SOT 442 • Delhi ITAT in the case of CIT Vs. Rollatainers Ltd. in ITA No. 3800/Del/2009 • Mumbai ITAT in the case of Cipla Investments Ltd. Vs. ITO in ITA No. 1996/Mum/2008 33 SOT 317 6. The DR relied upon the Assessment order as well as the order of the Ld. CIT(A) and submitted that the orders passed by the authorities are just and proper. 7. We have perused all the records and heard both the parties. We have observed that the assessee had already claim depreciation allowances over the period and has claimed interest expense…