(a) Apollo Tyres Ltd. v. CIT

122 Taxmann.com 562Supreme Court of India2002#22343 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2024.

Judgments citing (a) Apollo Tyres Ltd. v. CIT

MGM GREEN ENERGY LIMITED,BHUBANESWAR vs. DCIT,CIRCLE-1(1), BHUBANESWAR

In the result, appeal of the assessee is partly allowed

ITA 370/CTK/2019[2014-15]Status: DisposedITAT Cuttack22 May 2024AY 2014-15

Bench: Shri George Mathan & Shri Manish Agarwalआयकर अऩीऱ सं/Ita No.370/Ctk/2019 (ननधाारण वषा / Assessment Year : 2014-2015) Mgm Green Energy Limited, Vs Jcit, Range Rourkela, Rourkela 5-A, Forest Park, Bhubaneswar Pan No. :Aahcm 8472 C (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. ननधााररती की ओर से /Assessee By : Sh A.K.Sabat & Sh B.K.Mahapatra, Cas राजस्व की ओर से /Revenue By : Shri Sanjay Kumar, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 22/05/2024 घोषणा की तारीख/Date Of Pronouncement : 22/05/2024 आदेश / O R D E R Per Bench : This Appeal Is Filed By The Assessee Against The Order Of The Ld. Cit(A)-1. Bhubaneswar, Dated 11.06.2019, In I.T.Appeal No.0388/16-17 For The Assessment Year 2014-2015. 2. The Assessee Has Taken As Many As Six Grounds Of Appeal, Relating To Various Additions/Disallowances Made To The Income Declared By The Assessee & Also Against The Adjustments Made In The Book Profit U/S.115Jb Of The Act. The Grounds Raised By The Assessee Are As Under :- I) The Ld. Cit(A) Is Erred In Dismissing The Appeal Of The Assessee, Which Is Arbitrary, Erroneous & Bad, Both In The Eyes Of Law. Ii) Disallowance Of Interest Expenses U/S.36(Iii) Of The Act At Rs.1,65,18,400/-; Iii) Disallowance Of Expenses U/S.14A Of The Act/Rule 8D Of It Rules At Rs.2,44,82,488/-; Iv) Addition Of Disallowance Of Expenses U/S.14A At Rs.2,44,82,488/- In The Book Profit As Computed U/S 115Jb; V) Addition/Disallowance Of Expenses U/S.115Jb Of The Act Under The Book Profits; Vi) Disallowance Of Differential Depreciation Of Rs.1,16,63,697/-

For Appellant: Sh A.K.Sabat & Sh B.K.Mahapatra, CAsFor Respondent: Shri Sanjay Kumar, CIT-DR

Section 115JSection 123Section 14ASection 2Section 36Section 36(1)(iii)

…आयकर अऩीऱीय अधधकरण, कटक न्यायऩीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH CUTTACK BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER आयकर अऩीऱ सं/ITA No.370/CTK/2019 (ननधाारण वषा / Assessment Year : 2014-2015) MGM Green Energy Limited, Vs JCIT, Range Rourkela, Rourkela 5-A, Forest Park, Bhubaneswar PAN No. :AAHCM 8472 C (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. ननधााररती की ओर से /Assessee by : Sh A.K.Sabat & Sh B.K.Mahapatra, CAs राजस्व की ओर से /Revenue by : Shri Sanjay Kumar, CIT-DR सुनवाई की तारीख / Date of Hearing : 22/05/2024 घोषणा की तारीख/Date of Pron…

M/S HARMAN CONNECTED SERVICES CORPORATION INDIA PVT. LTD.,),BANGALORE vs. PR. CIT - 3, BANGALORE

In the result, the assessee’s appeal for assessment year 2010-11 is allowed

ITA 1101/BANG/2016[2010-11]Status: DisposedITAT Bangalore05 Dec 2018AY 2010-11

Bench: Shri Jason P Boaz & Shri Laliet Kumarassessment Year : 2010-11 M/S. Harman Connected Services Vs. Principal Commissioner Of Corporation India Private Limited, Income-Tax, [Formerly Known As Symphony Bangalore - 3. Teleca Corporation India Private Limited) No.3 & 3A, Eoiz Industrial Area, Survey No. 85 & 86, Sadarmangla Village, Krishnarajapuram Hobli, Bangalore – 560 066. Pan : Aabcg 5658 E Appellant Respondent Assessee By : Shri. K. R. Vasudevan, Advocate : Revenue By Shri. C. H. Sundar Rao, Cit-I Date Of Hearing : 04.10.2018 Date Of Pronouncement : .12.2018 O R D E R

For Appellant: Shri. K. R. Vasudevan, Advocate

Section 115Section 115JSection 143(3)Section 195Section 263Section 40

…the facts laid down by judicial precedents in this context, concluding that MTM losses are not notional or contingent in nature. The learned Pr. CIT has erred in not relying on the decision of the Hon'ble Supreme Court in case of Apollo Tyres Limited vs. CIT [122 Taxmann.com 562] wherein it has held that the AO has to Page 5 of 14 accept the authenticity of the accounts with reference to the provisions of the Companies Act as certified by statutory auditors and has no authority under the Income-tax Act to probe into the accounts accepted by the authorities under the Companies Act. 5. Notwithstanding the above, sh…

STRYKER GLOBAL TECHNOLOGY CENTER PVT. LTD.,GURGAON vs. ACIT, NEW DELHI

In the result, the appeal of the assessee is dismissed

ITA 149/DEL/2013[2008-09]Status: DisposedITAT Delhi24 Jan 2017AY 2008-09

Bench: Shri S.V. Mehrotra & Shri Kuldip Singhassessment Year : 2008-09 Stryker Global Technology Center Acit, Circle- 9(1), Pvt. Ltd., Vs. New Delhi. Vatika Business Park, 8Th -12Th Floor, Sohna Road, Gurgaon. Pan : Aajcs 9528 D (Appellant) (Respondent)

For Appellant: Shri Rohit Tiwari &For Respondent: Shri T.M. Shivakumar, CIT(DR)

Section 115JSection 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “I-2”, NEW DELHI BEFORE SHRI S.V. MEHROTRA, ACCOUNTANT MEMBER AND SHRI KULDIP SINGH, JUDICIAL MEMBER Assessment Year : 2008-09 Stryker Global Technology Center ACIT, Circle- 9(1), Pvt. Ltd., Vs. New Delhi. Vatika Business Park, 8th -12th Floor, Sohna Road, Gurgaon. PAN : AAJCS 9528 D (Appellant) (Respondent) Appellant by : Shri Rohit Tiwari & Ms. Shruti, ARs Respondent by : Shri T.M. Shivakumar, CIT(DR) Date of hearing : 08-12-2016 Date of pronouncement : 24-01-2017 O R D E R PER S.V. MEHROTRA, A.M : This appeal filed by the assessee is directed against the ord…