60 Taxman 412 (SC) II. DIT v. HSBC Asset Management (I)(P) Ltd.

47 Taxmann.com 286High Court2014#5073 most cited

What is 60 Taxman 412 (SC) II. DIT v. HSBC Asset Management (I)(P) Ltd. authority for?

Depreciation on an asset forming part of a block of assets must be allowed in subsequent years if it was allowed in an earlier year. The opening written down value in a year cannot be disputed if it was correctly carried forward.

23

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2026.

Also referred to as

DIT v. HSBC Asset Management India Private Limited · section 35D · section 40(a)(i) · section 80HHC · section 14A · depreciation · block of assets · written down value · asset

Sections most often in play

Section 35DSection 40(a)(i)Section 80HHCSection 14ASection 143(3)Section 28(iiid)Section 32Section 115JB

Issues it is cited on

section 10(33)section 35dcolourable devicesection 80hwritten down valuesection 2(47)business connectionblock of assetsshort term capital gainssection 80hhcsection 40(a)(i)section 80hh

Judgments citing 60 Taxman 412 (SC) II. DIT v. HSBC Asset Management (I)(P) Ltd.

DCIT-CENTRAL CIRCLE-3(4), MUMBAI, MUMBAI vs. TRANSWORLD FURTICHEM PRIVATE LIMITED, MUMBAI

In the result, the appeal by the Revenue for the assessment year

ITA 2696/MUM/2025[2020-21]Status: DisposedITAT Mumbai10 Apr 2026AY 2020-21

Bench: Shri Om Prakash Kant

For Appellant: Dr. K. Shivram a/w Shri Rahul HakaniFor Respondent: Shri Himanshu Joshi, SR. DR
Section 250Section 32

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No. 2693/Mum./2025 ITA No.2694/Mum./2025 (Assessment Year : 2017-18) (Assessment Year: 2018-19) ITA No. 2695/Mum./2025 ITA No.2696/Mum./2025 (Assessment Year : 2019-20) (Assessment Year : 2020-21) DCIT – Central Circle – 3(4), Mumbai 413, Kautilya Bhawan, Bandra Kurla Complex, ……………. Appellant BKC, Mumbai – 400051, Mumbai. v/s Transworld Furtichem Private Limited, 1801, The Affairs Bldg, Palm Beach Road, Plot ……………. Respondent No.9, Sector – 17, Raigad…

DCIT-CENTRAL CIRCLE-3(4),MUMBAI, MUMBAI vs. TRANSWORLD FURTICHEM PRIVATE LIMITED, MUMBAI

In the result, the appeal by the Revenue for the assessment year

ITA 2695/MUM/2025[2019-20]Status: DisposedITAT Mumbai10 Apr 2026AY 2019-20

Bench: Shri Om Prakash Kant

For Appellant: Dr. K. Shivram a/w Shri Rahul HakaniFor Respondent: Shri Himanshu Joshi, SR. DR
Section 250Section 32

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No. 2693/Mum./2025 ITA No.2694/Mum./2025 (Assessment Year : 2017-18) (Assessment Year: 2018-19) ITA No. 2695/Mum./2025 ITA No.2696/Mum./2025 (Assessment Year : 2019-20) (Assessment Year : 2020-21) DCIT – Central Circle – 3(4), Mumbai 413, Kautilya Bhawan, Bandra Kurla Complex, ……………. Appellant BKC, Mumbai – 400051, Mumbai. v/s Transworld Furtichem Private Limited, 1801, The Affairs Bldg, Palm Beach Road, Plot ……………. Respondent No.9, Sector – 17, Raigad…

DCIT-CENTRAL CIRCLE-3(4),MUMBAI, MUMBAI vs. TRANSWORLD FURTICHEM PRIVATE LIMITED, MUMBAI

In the result, the appeal by the Revenue for the assessment year

ITA 2694/MUM/2025[2018-19]Status: DisposedITAT Mumbai10 Apr 2026AY 2018-19

Bench: Shri Om Prakash Kant

For Appellant: Dr. K. Shivram a/w Shri Rahul HakaniFor Respondent: Shri Himanshu Joshi, SR. DR
Section 250Section 32

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No. 2693/Mum./2025 ITA No.2694/Mum./2025 (Assessment Year : 2017-18) (Assessment Year: 2018-19) ITA No. 2695/Mum./2025 ITA No.2696/Mum./2025 (Assessment Year : 2019-20) (Assessment Year : 2020-21) DCIT – Central Circle – 3(4), Mumbai 413, Kautilya Bhawan, Bandra Kurla Complex, ……………. Appellant BKC, Mumbai – 400051, Mumbai. v/s Transworld Furtichem Private Limited, 1801, The Affairs Bldg, Palm Beach Road, Plot ……………. Respondent No.9, Sector – 17, Raigad…

DCIT-CENTRAL CIRCLE-3(4), MUMBAI, MUMBAI vs. TRANSWORLD FURTICHEM PRIVATE LIMITED, MUMBAI

In the result, the appeal by the Revenue for the assessment year

ITA 2693/MUM/2025[2017-18]Status: DisposedITAT Mumbai10 Apr 2026AY 2017-18

Bench: Shri Om Prakash Kant

For Appellant: Dr. K. Shivram a/w Shri Rahul HakaniFor Respondent: Shri Himanshu Joshi, SR. DR
Section 250Section 32

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No. 2693/Mum./2025 ITA No.2694/Mum./2025 (Assessment Year : 2017-18) (Assessment Year: 2018-19) ITA No. 2695/Mum./2025 ITA No.2696/Mum./2025 (Assessment Year : 2019-20) (Assessment Year : 2020-21) DCIT – Central Circle – 3(4), Mumbai 413, Kautilya Bhawan, Bandra Kurla Complex, ……………. Appellant BKC, Mumbai – 400051, Mumbai. v/s Transworld Furtichem Private Limited, 1801, The Affairs Bldg, Palm Beach Road, Plot ……………. Respondent No.9, Sector – 17, Raigad…

DIWANTHAM TOLLWAY PRIVATE LIMITED ,MUMBAI vs. PRINCIPAL COMMISSIONER OF INCOME TAX -6, MUBMAI

In the result, the grounds of appeal

ITA 3711/MUM/2025[2020-21]Status: DisposedITAT Mumbai13 Oct 2025AY 2020-21

Bench: Shri Pawan Singh& Shri Prabhash Shankar(Physical Hearing) Diwantham Tollway Private Limited Pcit – 6, Mumbai Unit No. 603B, 6Th Floor, Godrej Bkkc, Room No. 501, 5Th Floor, Aayakar Vs Plot No. C-68, G Block, Bhavan, Maharishi Karve Road, Bandra Kurla Complex, Bandra (East), Mumbai – 400020. Mumbai – 400051. [Pan: Aagcd6193G] Appellant / Assessee Respondent / Revenue

Section 143(3)Section 144BSection 254(1)Section 263Section 32

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER& SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER (Physical hearing) Diwantham Tollway Private Limited PCIT – 6, Mumbai Unit No. 603B, 6th Floor, Godrej BKKC, Room No. 501, 5th Floor, Aayakar Vs Plot No. C-68, G Block, Bhavan, Maharishi Karve Road, Bandra Kurla Complex, Bandra (East), Mumbai – 400020. Mumbai – 400051. [PAN: AAGCD6193G] Appellant / Assessee Respondent / Revenue Assessee by Shri Vijay Mehta CA / AR Revenue by Shri Umashankar Prasad, CIT-DR Date of Institution 27.05.2025 Date of hearing 21.08.2025 Date of pron…

BAJAJ HOLDINGS & INVESTMENTS LTD ( FORMERLY KNOWN AS BAJAJ AUTO LTD),MUMBAI vs. ADDL CIT RG 3(1), MUMBAI

The appeals are partly allowed

ITA 6838/MUM/2008[2004-2005]Status: DisposedITAT Mumbai17 Feb 2025AY 2004-2005

Bench: SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Ms. Vasanti PatelFor Respondent: Shri Ankush Kapoor
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL "F’ BENCH, MUMBAI SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER & 1223/MUM/2010 (Assessment Year: 2005-2006) Bajaj Holdings & Investments Ltd. (Formerly known as Bajaj Auto Limited, Mumbai) Bajaj Bhavan, 226-Nariman Point, Mumbai – 400 021. Maharashtra. [PAN:AAACB3370K] …………. Appellant Vs Additional Deputy Commissioner of Income Tax Range 3(1), 6th Floor, Aayakar Bhavan, M.K.Road, Mumbai – 4000 …………. Respondent & Bajaj Holdings & Investment Ltd. (Formerly known as Bajaj Auto Limited) Bajaj Bhavan, 226-Nariman Point, Mumbai – 400 021. Maharashtra…

M/S. BAJAJ AUTO LTD.,MUMBAI vs. ADDL. CIT. RG. - 3(1), MUMBAI

ITA 1496/MUM/2007[2003-2004]Status: DisposedITAT Mumbai09 Sept 2024AY 2003-2004
Section 115JSection 14ASection 250Section 35DSection 40Section 80H

…ORDER 2 ITA Nos. 1496 & 1420/Mum/2007 M/s. Bajaj Auto Limited PER GAGAN GOYAL, A.M: These cross appeals by Assessee and Revenue are directed against the order of the Ld. CIT(A) – XXVII, Mumbai dated 29.11.2006 passed u/s. 250 of the Income Tax Act, 1961 (in short ‘the Act') for A.Y. 2003-04 respectively. The revenue has raised the following grounds of appeal in ITA No. 1420/Mum/2007 for Α.Υ. 2003-04: - 1. "On the facts and in the circumstances of the case and in law, the Ld. CIT(A) erred in directing the AO to allow 1/10th deduction amounting to Rs. 1,17,19,960/- u/s. 35D of the Act in respect of expenditure incu…

BAJAJ HOLDNGS & INVESTMENT LTD ( ERSTWHILE BAJAJ AUTO LTD),MUMBAI vs. ADDL CIT RG 3(1), MUMBAI

In the result, the appeal of the assessee is partly allowed and appeal of the revenue is dismissed

ITA 3043/MUM/2010[2002-013]Status: DisposedITAT Mumbai24 Jun 2024AY 2002-013

Bench: Shri Vikas Awasthy & Shri Amarjit Singhbajaj Holdings & Vs. Additional Commissioner Investment Ltd. Of Income-Tax, Range 3(1) Erstwile Bajaj Auto Ltd.) Aayakar Bhavan, Bajaj Bhavan, 226, M.K. Road, Nariman Point, Mumbai – 400 020 Mumbai – 400 021 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No:Aaacb3370K Appellant .. Respondent Dcit-3(4) Vs. M/S Bajaj Holding & Room No. 481-2, 4Th Floor, Investment Limited Aaykar Bhavan, (Erstwhile Bajaj Auto Ltd) Mumbai – 400020 226, Bajaj Bhavan, 2Nd Floor, Jamnalal Bajaj Marg, Nariman Point Mumbai – 400 021 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No:Aaacb3370K Appellant .. Respondent Appellant By : Percy Pardiwala & Vasanti Patel Respondent By : Ankush Kapoor

For Appellant: Percy Pardiwala &For Respondent: Ankush Kapoor
Section 143(3)Section 2(47)

…P a g e | 1 ITA No.3043 & 2899/Mum/2010 Bajaj Holdings & Investments Ltd. Vs. ACIT, Range 3(1) IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER Bajaj Holdings & Vs. Additional Commissioner Investment Ltd. of Income-tax, Range 3(1) Erstwile Bajaj Auto Ltd.) Aayakar Bhavan, Bajaj Bhavan, 226, M.K. Road, Nariman Point, Mumbai – 400 020 Mumbai – 400 021 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No:AAACB3370K Appellant .. Respondent DCIT-3(4) Vs. M/s Bajaj Holding and Room No. 481-2, 4th Floor, Investment Limited Aaykar Bhavan, (Ers…

ADDL CIT RG 3(1), MUMBAI vs. BAJAJ AUTO LTD, MUMBAI

In the result, the appeal of the assessee is partly allowed and appeal of the revenue is dismissed

ITA 2899/MUM/2010[2002-03]Status: DisposedITAT Mumbai24 Jun 2024AY 2002-03

Bench: Shri Vikas Awasthy & Shri Amarjit Singhbajaj Holdings & Vs. Additional Commissioner Investment Ltd. Of Income-Tax, Range 3(1) Erstwile Bajaj Auto Ltd.) Aayakar Bhavan, Bajaj Bhavan, 226, M.K. Road, Nariman Point, Mumbai – 400 020 Mumbai – 400 021 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No:Aaacb3370K Appellant .. Respondent Dcit-3(4) Vs. M/S Bajaj Holding & Room No. 481-2, 4Th Floor, Investment Limited Aaykar Bhavan, (Erstwhile Bajaj Auto Ltd) Mumbai – 400020 226, Bajaj Bhavan, 2Nd Floor, Jamnalal Bajaj Marg, Nariman Point Mumbai – 400 021 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No:Aaacb3370K Appellant .. Respondent Appellant By : Percy Pardiwala & Vasanti Patel Respondent By : Ankush Kapoor

For Appellant: Percy Pardiwala &For Respondent: Ankush Kapoor
Section 143(3)Section 2(47)

…P a g e | 1 ITA No.3043 & 2899/Mum/2010 Bajaj Holdings & Investments Ltd. Vs. ACIT, Range 3(1) IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER Bajaj Holdings & Vs. Additional Commissioner Investment Ltd. of Income-tax, Range 3(1) Erstwile Bajaj Auto Ltd.) Aayakar Bhavan, Bajaj Bhavan, 226, M.K. Road, Nariman Point, Mumbai – 400 020 Mumbai – 400 021 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No:AAACB3370K Appellant .. Respondent DCIT-3(4) Vs. M/s Bajaj Holding and Room No. 481-2, 4th Floor, Investment Limited Aaykar Bhavan, (Ers…

DCIT RG. - 3(1), MUMBAI vs. M/S. BAJAJ AUTO LTD., MUMBAI

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

ITA 4372/MUM/2005[2001-2002]Status: DisposedITAT Mumbai23 Feb 2024AY 2001-2002

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. Rifaur Rahman, Hon'Blem/S. Bajaj Auto Limited V. Dcit – Range – 3(1) Bajaj Bhavan, 226-Nariman Point 6Th Floor, Aayakar Bhavan Mumbai – 400021 M.K. Road, Mumbai - 400020 Pan : Aaacb3370K (Appellant) (Respondent) Dcit – Range – 3(1) V. M/S. Bajaj Auto Limited Room No. 623, 6Th Floor Bajaj Bhavan, 226-Nariman Point Mumbai – 400021 Aayakar Bhavan M.K. Road, Mumbai - 400020 Pan : Aaacb3370K (Appellant) (Respondent) Assessee Represented By : Ms. Vasanti Patel& Shri Kirit Kamdar Department Represented By : Shri Ankush Kapoor

Section 143(4)(b)Section 234Section 35Section 35DSection 37(1)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F”, MUMBAI BEFORE SHRI ABY T VARKEY, HON’BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER M/s. Bajaj Auto Limited v. DCIT – Range – 3(1) Bajaj Bhavan, 226-Nariman Point 6th Floor, Aayakar Bhavan Mumbai – 400021 M.K. Road, Mumbai - 400020 PAN : AAACB3370K (Appellant) (Respondent) DCIT – Range – 3(1) v. M/s. Bajaj Auto Limited Room No. 623, 6th Floor Bajaj Bhavan, 226-Nariman Point Mumbai – 400021 Aayakar Bhavan M.K. Road, Mumbai - 400020 PAN : AAACB3370K (Appellant) (Respondent) Assessee Represented by : Ms. Vasanti Patel& Shri Kirit Kamdar…

M/S. BAJAJ AUTO LTD.,MUMBAI vs. DCIT RG. - 3(1), MUMBAI

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

ITA 4236/MUM/2005[2001-2002]Status: DisposedITAT Mumbai23 Feb 2024AY 2001-2002

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. Rifaur Rahman, Hon'Blem/S. Bajaj Auto Limited V. Dcit – Range – 3(1) Bajaj Bhavan, 226-Nariman Point 6Th Floor, Aayakar Bhavan Mumbai – 400021 M.K. Road, Mumbai - 400020 Pan : Aaacb3370K (Appellant) (Respondent) Dcit – Range – 3(1) V. M/S. Bajaj Auto Limited Room No. 623, 6Th Floor Bajaj Bhavan, 226-Nariman Point Mumbai – 400021 Aayakar Bhavan M.K. Road, Mumbai - 400020 Pan : Aaacb3370K (Appellant) (Respondent) Assessee Represented By : Ms. Vasanti Patel& Shri Kirit Kamdar Department Represented By : Shri Ankush Kapoor

Section 143(4)(b)Section 234Section 35Section 35DSection 37(1)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F”, MUMBAI BEFORE SHRI ABY T VARKEY, HON’BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER M/s. Bajaj Auto Limited v. DCIT – Range – 3(1) Bajaj Bhavan, 226-Nariman Point 6th Floor, Aayakar Bhavan Mumbai – 400021 M.K. Road, Mumbai - 400020 PAN : AAACB3370K (Appellant) (Respondent) DCIT – Range – 3(1) v. M/s. Bajaj Auto Limited Room No. 623, 6th Floor Bajaj Bhavan, 226-Nariman Point Mumbai – 400021 Aayakar Bhavan M.K. Road, Mumbai - 400020 PAN : AAACB3370K (Appellant) (Respondent) Assessee Represented by : Ms. Vasanti Patel& Shri Kirit Kamdar…

ACIT (LTU-1), MUMBAI vs. BAJAJ HOLDINGS & INVESTMENT LTD, MUMBAI

In the result, cross objection filed by the assessee is partly allowed

ITA 5030/MUM/2001[1997-98]Status: DisposedITAT Mumbai13 Apr 2023AY 1997-98

Bench: Shri Kuldip Singh, Hon’Ble & Shri S. Rifaur Rahman, Hon'Bleacit (Ltu-1) V. Bajaj Holdings Investment Ltd 29Th, Floor, Centre-1 226, Bajaj Bhavan, 2Nd Floor World Trade Centre Jamnalal Bajaj Marg, Nariman Point Mumbai- 400021 Cuffe Parade, Mumbai- 400075 Pan: Aaacb3370K (Appellant) (Respondent) C.O.No. 96/Mum/2002 [Arising Out Of Ita No.5030/Mum/2001 (A.Y: 1997-98)] Bhajaj Auto Limited V. Acit (Ltu-1) Bhajaj Bhavan 29Th, Floor, Centre-1 Nariman Point World Trade Centre Mumbai - 400020 Cuffe Parade, Mumbai- 400075 Pan: Aaacb3370K (Appellant) (Respondent) Assessee Represented By : Shri Percy Pardiwala& Ms. Vasanti Patel Department Represented By : Shri Rahul Kumar & Shri Vranda U Matkarri

Section 2(24)Section 35DSection 37(2)Section 80H

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F”, MUMBAI BEFORE SHRI KULDIP SINGH, HON’BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ACIT (LTU-1) v. Bajaj Holdings Investment Ltd 29th, Floor, Centre-1 226, Bajaj Bhavan, 2nd Floor World Trade Centre Jamnalal Bajaj Marg, Nariman Point Mumbai- 400021 Cuffe Parade, Mumbai- 400075 PAN: AAACB3370K (Appellant) (Respondent) C.O.No. 96/MUM/2002 [ARISING OUT OF ITA NO.5030/MUM/2001 (A.Y: 1997-98)] Bhajaj Auto Limited v. ACIT (LTU-1) Bhajaj Bhavan 29th, Floor, Centre-1 Nariman Point World Trade Centre Mumbai - 400020 Cuffe Parade, Mumbai- 400…

KONTOOR BRANDS INDIA PRIVATE LIMITED (FORMERLY KNOWN AS VF BRANDS INDIA PRIVATE LIMITED),BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-4(1)(1), BANGALORE

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

ITA 287/BANG/2021[2016-17]Status: DisposedITAT Bangalore12 Oct 2021AY 2016-17

Bench: Shri George George K, Jm & Shri B.R.Baskaran, Am It(Tp)A No.287/Bang/2021 : Asst.Year 2016-2017 M/S.Kontoor Brands India Private The Dy.Commissioner Of Limited (Formerly Known As Vf Income-Tax, Circle 4(1)(1) V. Bangalore. Brands India Private Limited) `Awfis’, 1St Floor, Shabari Complex Field Marshan Cariappa Road Shantala Nagar, Ashok Nagar Bengaluru – 560 025. Pan : Aaccv2727L. (Appellant) (Respondent) Appellant By : Sri.V.Nageshwar Rao, Advocate Respondent By : Sri.Sumer Singh Meena, Cit (Osd)-Dr Date Of Pronouncement : 12.10.2021 Date Of Hearing : 11.10.2021 O R D E R Per George George K, Jm This Appeal In The Instance Of The Assessee Directed Against The Final Assessment Order Dated 30.04.2021 Passed U/S 143(2) R.W.S. 144C Of The I.T.Act. The Relevant Assessment Year Is 2016-2017. 2. The Assessee Has Raised 30 Grounds Of Appeal. Ground Nos.1 To 3, 29 & 30 Are General In Nature & No Adjudication Is Called For, Hence These Grounds Are Dismissed. Ground Nos.4 To 21 Is Regarding Transfer Pricing Adjustment Of Amp Expenses. Ground Nos. 22 To 28 Is Regarding Solitary Corporate Tax Issue, Namely, Whether Design & Technical Knowhow, Vendor Network Relationship (Vr) Acquires As Part

For Appellant: Sri.V.Nageshwar Rao, ADvocateFor Respondent: Sri.Sumer Singh Meena, CIT (OSD)-DR
Section 143(2)Section 32(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “A”, BANGALORE Before Shri George George K, JM and Shri B.R.Baskaran, AM IT(TP)A No.287/Bang/2021 : Asst.Year 2016-2017 M/s.Kontoor Brands India Private The Dy.Commissioner of Limited (Formerly known as VF Income-tax, Circle 4(1)(1) v. Bangalore. Brands India Private Limited) `Awfis’, 1st Floor, Shabari Complex Field Marshan Cariappa Road Shantala Nagar, Ashok Nagar Bengaluru – 560 025. PAN : AACCV2727L. (Appellant) (Respondent) Appellant by : Sri.V.Nageshwar Rao, ADvocate Respondent by : Sri.Sumer Singh Meena, CIT (OSD)-DR Date of Pronouncement : 12.10.202…

VF BRANDS INDIA PRIVATE LIMITED,BANGALORE vs. THE ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE-7(1)(2), BANGALORE

In the result, the appeal of the assessee is treated as allowed

ITA 1285/BANG/2017[2012-13]Status: DisposedITAT Bangalore23 Sept 2021AY 2012-13

Bench: Shri B.R Baskaran & Smt. Beena Pillaiit(Tp)A No.1285/Bang/2017 Assessment Year : 2012-13

For Appellant: Shri Nageshwar Rao, AdvocateFor Respondent: Shri Pradeep Kumar, CIT (DR)
Section 143(3)Section 144CSection 144C(13)Section 144C(5)Section 32(1)(ii)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI B.R BASKARAN, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER IT(TP)A No.1285/Bang/2017 Assessment Year : 2012-13 Kontoor Brands Pvt. Ltd., The Asst. Commissioner of [Formerly VF Brands Pvt. Income-Tax, Ltd.] Circle-4(1)(1), Bagmane Laurel, Block ‘B’. Vs. Bengaluru. Level 9, 8th Floor, Bagmane Tech Park, CV Raman Nagar, Bengaluru-560 093. PAN – AACCV 2727 L APPELLANT RESPONDENT Assessee by : Shri Nageshwar Rao, Advocate Revenue by : Shri Pradeep Kumar, CIT (DR) Date of Hearing : 16-08-2021 Date of Pronouncement : 23-09-2021 ORDER P…

GOLDMOHUR DESIGN AND APPAREL PARK LTD.,MUMBAI vs. PR. COMM. OF INCOME TAX - 7, MUMBAI

ITA 3971/MUM/2017[2012-13]Status: DisposedITAT Mumbai31 Jul 2020AY 2012-13

Bench: Shri S.Rifaur Rahman & Shri Ravish Soodgoldmohar Design & Pr. Cit-7 R. No. 628, 6Th Floor, Apparel Park Ltd. 145, Goldmohar Mill, Aayakar Bhavan, M.K. Road, Vs. Dada Saheb Phalke Road, Mumbai – 400 020 Dadar (E), Mumbai- 400 014 Pan – Aadcg1613M (Appellant) (Respondent)

For Appellant: Shri Vipul JoshiFor Respondent: Shri. T. Kipgen &
Section 143Section 143(2)Section 143(3)Section 263

…Goldmohar Desine and Apparel Park Ltd. Vs. Pr. CIT-7 1 ITA No.3971/Mum/2017 A.Y 2012-13 IN THE INCOME TAX APPELLATE TRIBUNAL “G” Bench, Mumbai Before Shri S.Rifaur Rahman, Accountant Member and Shri Ravish Sood, Judicial Member Goldmohar Design and Pr. CIT-7 R. No. 628, 6th Floor, Apparel Park Ltd. 145, Goldmohar Mill, Aayakar Bhavan, M.K. Road, Vs. Dada Saheb Phalke Road, Mumbai – 400 020 Dadar (E), Mumbai- 400 014 PAN – AADCG1613M (Appellant) (Respondent) Appellant by: Shri Vipul Joshi, Ms. Dinkle Hariya & Shri Divyesh Fataria, A.Rs Respondent by: Shri. T. Kipgen & Shri Rajesh Kumar Mishra, D.Rs Date of He…

ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE-7(1)(2), BANGALORE vs. M/S VF BRANDS INDIA PVT LTD , BANGALORE

In the result, the appeal by the revenue is dismissed

ITA 42/BANG/2017[2011-12]Status: DisposedITAT Bangalore28 Jun 2019AY 2011-12

Bench: Shri Arun Kumar Garodia & Shri Pavan Kumar Gadaleassessment Year : 2011-12 M/S. Vf Brands India Pvt. Ltd., (Formerly Known As ‘Vf Arvind The Assistant Brands Pvt. Ltd.), Bagmane Commissioner Of Income- Laurel, Block B, Level 09, Tax, Vs. Floor 8, Circle – 7 (1) (2), Bagmane Tech Park, C.V. Bangalore. Raman Nagar, Bangalore – 560 093. Pan: Aaccv2727L Appellant Respondent Assessee By : Smt. Shreya Loyalka, Ca Revenue By : Shri K.N. Dhandapani, Jcit (Dr) Date Of Hearing : 14.06.2019 Date Of Pronouncement : 28.06.2019

For Appellant: Smt. Shreya Loyalka, CAFor Respondent: Shri K.N. Dhandapani, JCIT (DR)
Section 32

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER Assessment Year : 2011-12 M/s. VF Brands India Pvt. Ltd., (Formerly known as ‘VF Arvind The Assistant Brands Pvt. Ltd.), Bagmane Commissioner of Income- Laurel, Block B, Level 09, tax, Vs. Floor 8, Circle – 7 (1) (2), Bagmane Tech Park, C.V. Bangalore. Raman Nagar, Bangalore – 560 093. PAN: AACCV2727L APPELLANT RESPONDENT Assessee by : Smt. Shreya Loyalka, CA Revenue by : Shri K.N. Dhandapani, JCIT (DR) Date of hearing : 14.06.2019 Date of Pronouncement : 28.06.…

THE DCIT, (OSD), CIRCLE-8,, AHMEDABAD vs. M/S. V. F. ARVIND BRANDS PRIVATE LIMITED, AHMEDABAD

In the result, the appeal of the Revenue is dismissed, and the CO of the assessee is allowed

ITA 1904/AHD/2013[2008-09]Status: DisposedITAT Ahmedabad01 Jan 2019AY 2008-09

Bench: Shri Mahavir Prasad & Shri Waseem Ahmedआयकर अपील सं./Ita No.1904/Ahd/2013 & Cross Objection No. 204/Ahd/2013 (In Ita No.1904/Ahd/2013) िनधा"रण वष"/Assessment Year : 2008-09 D.C.I.T.(Osd), M/S. V. F. Arvind Brands Pvt. Circle-8, Vs. Ltd. Ahmedabad. Arvind Mills Premises, Naroda Road, Ahmedabad-380025. Pan: Aaccv 2727 L (Applicant) (Responent) / Cross Objector

For Appellant: ShriFor Respondent: Smt Aparna M. Agarwal, CIT.D.R
Section 251(1)(a)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘,* अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “ A ” BENCH, AHMEDABAD LoZJh LoZJh egkohj LoZJh LoZJh egkohj egkohj izlkn] U; egkohj izlkn] U; izlkn] U;kfkfkfkf;d lnL; , izlkn] U; ;d lnL; , ;d lnL; ,oaoaoaoa olhe ;d lnL; , olhe olhe vgen] ys[kk lnL; ds le{kA olhe vgen] ys[kk lnL; ds le{kA vgen] ys[kk lnL; ds le{kA vgen] ys[kk lnL; ds le{kA BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.1904/Ahd/2013 & Cross Objection No. 204/Ahd/2013 (in ITA No.1904/Ahd/2013) िनधा"रण वष"/Assessment Year : 2008-09 D.C.I.T.(OSD), M/…

V.A. ADVISORY SERVICES PVT. LTD.,,SURAT vs. THE ACIT, CIRCLE-4,, SURAT

In the result, appeal of the assessee is allowed

ITA 2434/AHD/2015[2011-12]Status: DisposedITAT Surat14 Nov 2018AY 2011-12

Bench: Shri C.M.Garg & Shri O.P.Meenaआ.अ.सं./I.T.A. No.2434/Ahd/2015/Srt िनधा"रण वष"/Assessment Year : 2011-12 Va Advisory Services Pvt. Vs. The Assistant Commissioner Of Ltd., Income Tax, Circle-4, Surat. 10Th Floor, Vishwakarma Arcade, Majura Gate, Surat – 395 002. अपीलाथ" Appellant ""यथ"/Respondent िनधा"रती क" ओर से /Assessee By Ms. Urvashi Shodam – Ar राज"व क" ओर से /Revenue By Shri Dileep Kumar – Sr.Dr 12.10.2018 सुनवाई क" तारीख/ Date Of Hearing: 14.11.2018 उ"ोषणा क" तारीख/Pronouncement On आदेश /O R D E R Per O. P. Meena, Accoutant Member: 1. This Appeal Filed By The Revenue Is Directed Against The Order Of Learned Commissioner Of Income Tax (Appeals)-Ii, Surat(In Short “The Cit (A)”) Dated 11.05.2015 Pertaining To Assessment Year 2011-12 Which In Turn Has Arisen From The Order Passed By The Assistant Commissioner Of Income Tax, Circle-4, Surat(In Short

Section 143(3)Section 32(1)Section 32(1)(ii)

…VA Advisory Services Pvt. Ltd., Vs. ACIT, Circle-4, Surat /ITA No.2434/Ahd/2015/SRT/AY.2011-12 Page 1 of 9 आयकर अपीलीय अिधकरण,सुरत "यायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT "ी सी.एम.गग", "याियक सद"य तथा "ी ओ.पी.मीना, लेखा सद"य के सम" BEFORE SHRI C.M.GARG, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER आ.अ.सं./I.T.A. No.2434/AHD/2015/SRT िनधा"रण वष"/Assessment Year : 2011-12 VA Advisory Services Pvt. Vs. The Assistant Commissioner of Ltd., Income Tax, Circle-4, Surat. 10th Floor, Vishwakarma Arcade, Majura Gate, Surat – 395 002. अपीलाथ" Appellant ""यथ"/Respondent िनधा"रती क" ओर स…

DEPUTY COMMISSIONER OF INCOME-TAX vs. M/S. JOHNSON MATTHEY CHEMICALS (I) PVT. LTD.,, RAIGAD

In the result, appeal of the Revenue for assessment year 2009-10 is

ITA 1314/PUN/2016[2009-10]Status: DisposedITAT Pune31 May 2018AY 2009-10

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

Section 143(3)Section 147

…आयकर अपील"य अ"धकरण “बी” "यायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE "ी डी. क"णाकरा राव,लेखा सद"य, एवं "ी "वकास अव"थी, "या"यक सद"य के सम" BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अपील सं. / ITA No. 1274/PUN/2016 "नधा"रण वष" / Assessment Year : 2006-07 M/s. Johnson Matthey Chemicals India Private limited, Plot No. 6, MIDC Industrial Estate, Taloja, Dist.- Raigad, Maharashtra-410 208. PAN : AABCJ1620M .......अपीलाथ" / Appellant बनाम / V/s. The Assistant Commissioner of Income Tax, Panvel Circle, Panvel. ……""यथ" / Respondent आयकर अपील सं. / ITA No.1313/PUN/2…

DEPUTY COMMISSIONER OF INCOME-TAX vs. M/S. JOHNSON MATTHEY CHEMICALS (I) PVT. LTD.,, RAIGAD

In the result, appeal of the Revenue for assessment year 2009-10 is

ITA 1313/PUN/2016[2006-07]Status: DisposedITAT Pune31 May 2018AY 2006-07

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

Section 143(3)Section 147

…आयकर अपील"य अ"धकरण “बी” "यायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE "ी डी. क"णाकरा राव,लेखा सद"य, एवं "ी "वकास अव"थी, "या"यक सद"य के सम" BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अपील सं. / ITA No. 1274/PUN/2016 "नधा"रण वष" / Assessment Year : 2006-07 M/s. Johnson Matthey Chemicals India Private limited, Plot No. 6, MIDC Industrial Estate, Taloja, Dist.- Raigad, Maharashtra-410 208. PAN : AABCJ1620M .......अपीलाथ" / Appellant बनाम / V/s. The Assistant Commissioner of Income Tax, Panvel Circle, Panvel. ……""यथ" / Respondent आयकर अपील सं. / ITA No.1313/PUN/2…

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60 Taxman 412 (SC) II. DIT v. HSBC Asset Management (I)(P) Ltd. (47 Taxmann.com 286) — Cited in 23 Judgments | BharatTax