ACIT (International Taxation) v. Valentine Maritime (Mauritius) Ltd.

130 TTJ 417Income Tax Appellate Tribunal#22376 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2023.

Judgments citing ACIT (International Taxation) v. Valentine Maritime (Mauritius) Ltd.

Kreuz Subsea Pte Ltd., Mumbai vs. The Dy CIT, International Taxation-3(1)(2), Mumbai

In the result, the appeal of the assessee is allowed

ITA 1181/MUM/2021[2014-15]Status: DisposedITAT Mumbai31 Mar 2023AY 2014-15

Bench: Shri Aby T Varkey & Shri Amarjit Singhkreuz Subsea Pte Ltd. Vs. The Deputy C/O Srbc & Associates Commissioner Of Income- Llp, 16Th Floor, The Tax, International Ruby, 29, Senapati Taxation-3(1)(2) Bapat Marg, Room No. X, 16 Th Floor, Dadar (West), Air India Building, Mumbai – 400028 Nariman Point, Mumbai – 400 021 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aadcl6822G Appellant .. Respondent Appellant By : Nitesh Joshi, Gaurav Shah, Milan Kapadia Respondent By : Vijay Shankar, Soumendu Kumar Das Date Of Hearing 03.01.2023 Date Of Pronouncement 31.03.2023 आदेश / O R D E R Per Amarjit Singh (Am): The Present Appeal Filed By The Assesse Is Directed Against The Order Passed By The Drp-1(Wz) Dated 24.01.2020 For A.Y. 2014-15. The Assesse Has Raised The Following Grounds Before Us: “On The Facts & Circumstances Of The Case & In Law, The Assessing Officer Based On Directions Of Hon'Ble Dispute Resolution Panel (Drp) Has: 1. Erred In Assessing Total Income At Rs.11,10,05,440/- As Against Nil Returned Income

For Appellant: Nitesh Joshi, Gaurav ShahFor Respondent: Vijay Shankar, Soumendu

Section 143(2)Section 271(1)(c)Section 44B

…ently applied the aforesaid rule of construction while deciding which provisions would prevail where there may appear apparent conflict in two applicable provisions. Some of the judicial precedents are as follows:  ADIT vs Valentine Maritime (Mauritius) Ltd (130 TTJ 417) (Mumbai Tribunal);  Forbes Campbell & Co. Ltd vs. CIT (1994) (119 CTR 319) (Mumbai High Court);  CIT, Dehradun and Another vs. M/s BKI/HAM (ITA No 34 of 2007) (Uttarakhand High Court),  P No 11 (1995) (228 ITR 55) (AAR),  P. No. 24 (1996) (237 ITR 798) (AAR): Brown and Roof Inc. (1999) (103 Taxman 515) (AAR),  Cal Dive Marine Construction (…

Telenor Asa, New Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee is dismissed

ITA 1307/DEL/2015[2010-11]Status: DisposedITAT Delhi12 Aug 2021AY 2010-11

Bench: Sh. Kul Bharatdr. B. R. R. Kumar(Through Video Conferencing) Ita No. 1307/Del/2015 : Asstt. Year : 2010-11 Telenor Asa, Vs Dcit, C/O Vaish Associates Advocates, Circle-Gurgaon, Intl. Taxation, 1St Floor, Mohandev Building, 13, New Delhi-110002 Tolstoy Marg, New Delhi-110001 (Appellant) (Respondent) Pan No. Aadct5705F Assessee By : Sh. Ajay Vohra, Sr. Adv. Revenue By : Dr. Prabha Kant, Cit Dr Date Of Hearing: 03.06.2021 Date Of Pronouncement: 12.08.2021

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Dr. Prabha Kant, CIT DR

Section 143(3)Section 234B

…el IT AT) - Para 76 to 80 -affirmed by Delhi High Court in 382 ITR 75 (Delhi), against which Revenue’s SLP has been dismissed by the Supreme Court in 257 Taxman 554 - ADIT v. Krupp Uhde GmbH : (2008) 28 SOT 254 (Del ITAT) - ADIT v. Valentine (Mauritius) Ltd.: 130 TTJ 417 (Mum ITAT) - Valentine Maritime (Gulf) LLC vs. ACIT 45 SOT 359 (Mum ITAT) - DCIT vs. J. Ray McDerrmott Eastern Hemisphere Limited: (2012) 54 SOT 363 (Mum ITAT) - referred earlier order of the Tribunal for same assessment year reported in (2010) 39 SOT 240 - Kreuz Subsea Pte. Ltd. vs. DDIT: 69 SOT 368 (Mumbai ITAT) 34 Telenor ASA In the present ca…

ADIT (It) Cir 2(2), Mumbai vs. Valentine Maritime (Gulf) Llc., Mumbai

In the result, this appeal filed by the assessee stands partly allowed

ITA 6414/MUM/2012[2009-10]Status: DisposedITAT Mumbai24 May 2017AY 2009-10

Bench: Shri Shamim Yahya, Am & Shri Ravish Sood, Jm

For Appellant: Shri Jasbir Chauhan (CIT-DR)For Respondent: Shri Hiro Rai

Section 44B

…taken for 8 ITA No.6414/Mum/2012. M/s.Valentine Maritime (Gulf) LLC. the purpose of determination of PE. For this purpose, learned DR referred to the decision of Mumbai Bench in the case of ACIT (International Taxation) v. Valentine Maritime (Mauritius) Ltd. [130 TTJ 417]. He further placed reliance upon the decision of ITAT Mumbai Bench in the case of Kreuz Subsea Pte. Ltd. v DCIT [172 TTJ 291]. Further, the learned Counsel submitted that the Assessing Officer has placed reliance upon Article 5(2)(h), hence he submitted that a different Article of the DTAA should not be applied for making the disallowance. 8. U…