ACIT v. Vireet Investment Pvt. Ltd.

ASST CIT 2(2)(1), MUMBAI vs. STATE BANK OF INDIA, MUMBAI

In the result appeal filed by the assessee as well as revenue stands partly allowed for statistical purposes

Bench: Smt. Beena Pillai () & Shri Jagadish ()

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SMT. BEENA PILLAI (JUDICIAL MEMBER) & SHRI JAGADISH (ACCOUNTANT MEMBER) I.T.A. No. 3680/Mum/2017 Assessment Year: 2010-11 State Bank of India Vs. The Assistant Commissioner of Financial Reporting & Taxation Income-tax, Circle-2(2)(1), Dept. Mumbai 3rd Floor, Corporate Centre Madam Cama Road Nariman Point Mumbai - 400021 [PAN: AAACS8577K] (Appellant) (Respondent) I.T.A. No. 3882/Mum/2017 Assessment Year: 2010-11 The Assistant Commissioner Vs. State Bank of India of Income-tax, Circle-2(2)(1), Financial Reporting & Taxation Mumbai Dept. 3rd Floor, Corpor…

STATE BANK OF INDIA,MUMBAI vs. ASST CIT CIR 2(2), MUMBAI

In the result appeal filed by the assessee as well as revenue stands partly allowed for statistical purposes

Bench: Smt. Beena Pillai () & Shri Jagadish ()

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SMT. BEENA PILLAI (JUDICIAL MEMBER) & SHRI JAGADISH (ACCOUNTANT MEMBER) I.T.A. No. 3680/Mum/2017 Assessment Year: 2010-11 State Bank of India Vs. The Assistant Commissioner of Financial Reporting & Taxation Income-tax, Circle-2(2)(1), Dept. Mumbai 3rd Floor, Corporate Centre Madam Cama Road Nariman Point Mumbai - 400021 [PAN: AAACS8577K] (Appellant) (Respondent) I.T.A. No. 3882/Mum/2017 Assessment Year: 2010-11 The Assistant Commissioner Vs. State Bank of India of Income-tax, Circle-2(2)(1), Financial Reporting & Taxation Mumbai Dept. 3rd Floor, Corpor…

APCOTEX INDUSTRIES LIMITED,RAIGARH vs. ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE 15(1)(1), AAYAKAR BHAWAN, MUMBAI

In the result the appeal filed by the assesse stands partly allowed

Bench: Smt. Beena Pillai ()

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SMT. BEENA PILLAI (JUDICIAL MEMBER) I.T.A. No. 6023/Mum/2025 Assessment Year: 2017-18 Apcotex Industries Limited Vs. Assistant Commissioner of Income Tax, Circle - 15(1)(1) MIDC Taloja Raigarh (MH) Maharashtra - 410208 [PAN: AAACA3427G] (Appellant) (Respondent) Assessee by Shri Piyush S. Chhajed, A/R Revenue by Shri Limbasiya Kavan Nareshkumar, Sr. DR. Date of Hearing 04.02.2026 Date of Pronouncement 13.03.2026 ORDER Per Smt. Beena Pillai, JM: The present appeal filed by assessee arises out of the order dated 24/07/2025 passed by the NFAC, Delhi […

BAJAJ INTERNATIONAL REALTY PRIVATE LIMITED ,MUMBAI vs. DCIT-1(2), MUMBAI

In the result both the appeals of the parties are partly allowed for In the result both the appeals of the parties are partly allowed for the statistical purposes

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal ()

…the ratio of the decision of the Special Bench of the Hon'ble erred in not following the ratio of the decision of the Special Bench of the Hon'ble Tribunal in the case of Vi Tribunal in the case of Vireet Investments (P.) Ltd [2017] 165 I nts (P.) Ltd [2017] 165 ITR 27 (Delhi - Trib.) (SB), thereby violating the principles of judicial discipline (SB), thereby violating the principles of judicial discipline. The appellant reserves the right to add to, alter or amplify the above grounds of The appellant reserves the right to add to, alter or amplify the above grounds of The appellant reserves the right to add to,…

BAJAJ INTERNATIONAL REALTY PRIVATE LIMITED ,MUMBAI vs. DCIT, 1(2)1, MUMBAI

In the result both the appeals of the parties are partly allowed for In the result both the appeals of the parties are partly allowed for the statistical purposes

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal ()

…the ratio of the decision of the Special Bench of the Hon'ble erred in not following the ratio of the decision of the Special Bench of the Hon'ble Tribunal in the case of Vi Tribunal in the case of Vireet Investments (P.) Ltd [2017] 165 I nts (P.) Ltd [2017] 165 ITR 27 (Delhi - Trib.) (SB), thereby violating the principles of judicial discipline (SB), thereby violating the principles of judicial discipline. The appellant reserves the right to add to, alter or amplify the above grounds of The appellant reserves the right to add to, alter or amplify the above grounds of The appellant reserves the right to add to,…

DSP INVESTMENT MANAGERS PVT LTD,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX 3(1)(1), MUMBAI

Bench: Ms. Kavitha Rajagopal & Shri Girish Agrawal

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH MUMBAI BEFORE MS. KAVITHA RAJAGOPAL, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No. 3925/MUM/2023 Assessment Year: 2021-22 DSP Finance Pvt. Ltd., (Formerly known as DSP Investment Managers Pvt Ltd.), 10th Floor, Mafatlal Centre, Nariman Point, Mumbai – 400 021 (PAN : AAACD3069K) (Appellant) Deputy Commissioner of Income Tax – 3(1)(1),Mumbai (Respondent) Present for: Assessee : None Revenue : Shri Annavaram Kosuri, Sr. DR Date of Hearing : 23.01.2026 Date of Pronouncement : 13.02.2026 ORDER PER GIRISH AGRAWAL, ACCOUNTANT ΜEMBER The present proceed…

DCIT, MUMBAI vs. TRENT LIMITED, MUMBAI

In the result, these grounds of appeal are

Bench: Shri Pawan Singh& Shri Girish Agrawal(Physical Hearing) Trent Limited Dcit-2(3)(1), Mumbai 552, 5Th Floor, Aayakar Bhavan, Bombay House, Mumbai, Vs Maharashtra – 400001. Maharishi Karve Road, [Pan: Aaacl1838J] Mumbai-400020. Appellant / Assessee Respondent / Revenue Dcit-2(3)(1), Mumbai Trent Limited 552, 5Th Floor, Aayakar Bhavan, Vs G Block, Plot No. C 60, Trent House, Maharishi Karve Road, Beside City Bank, Bandra K Complex, Mumbai-400020. Bandra E Mumbai – 400051. [Pan: Aaacl1838J] Appellant / Revenue Respondent / Assessee

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER& SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER (Physical hearing) Trent Limited DCIT-2(3)(1), Mumbai 552, 5th Floor, Aayakar Bhavan, Bombay House, Mumbai, Vs Maharashtra – 400001. Maharishi Karve Road, [PAN: AAACL1838J] Mumbai-400020. Appellant / Assessee Respondent / Revenue DCIT-2(3)(1), Mumbai Trent Limited 552, 5th Floor, Aayakar Bhavan, Vs G Block, Plot No. C 60, Trent House, Maharishi Karve Road, Beside City Bank, Bandra K Complex, Mumbai-400020. Bandra E Mumbai – 400051. [PAN: AAACL1838J] Appellant / Revenue Respondent…

TRENT LIMITED,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX 2(3)(1), MUMBAI

In the result, these grounds of appeal are

Bench: Shri Pawan Singh& Shri Girish Agrawal(Physical Hearing) Trent Limited Dcit-2(3)(1), Mumbai 552, 5Th Floor, Aayakar Bhavan, Bombay House, Mumbai, Vs Maharashtra – 400001. Maharishi Karve Road, [Pan: Aaacl1838J] Mumbai-400020. Appellant / Assessee Respondent / Revenue Dcit-2(3)(1), Mumbai Trent Limited 552, 5Th Floor, Aayakar Bhavan, Vs G Block, Plot No. C 60, Trent House, Maharishi Karve Road, Beside City Bank, Bandra K Complex, Mumbai-400020. Bandra E Mumbai – 400051. [Pan: Aaacl1838J] Appellant / Revenue Respondent / Assessee

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER& SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER (Physical hearing) Trent Limited DCIT-2(3)(1), Mumbai 552, 5th Floor, Aayakar Bhavan, Bombay House, Mumbai, Vs Maharashtra – 400001. Maharishi Karve Road, [PAN: AAACL1838J] Mumbai-400020. Appellant / Assessee Respondent / Revenue DCIT-2(3)(1), Mumbai Trent Limited 552, 5th Floor, Aayakar Bhavan, Vs G Block, Plot No. C 60, Trent House, Maharishi Karve Road, Beside City Bank, Bandra K Complex, Mumbai-400020. Bandra E Mumbai – 400051. [PAN: AAACL1838J] Appellant / Revenue Respondent…

DCIT CENTRAL CIRCLE-5(4), MUMBAI vs. AWAS DEVELOPERES & CONSTRUCTION PRIVATE LIMITED, MUMBAI

In the result, appeal of the Revenue is allowed for statistical

Bench: The Itat.

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘K(SMC)’ BENCH, MUMBAI "ीमती बीना "प"लई , माननीय "या"यक सद"य एवं "ी ओ"कारे"वर "चदरा, माननीय लेखा सद"य SMT.BEENA PILLAI, HON’BLE JUDICIAL MEMBER AND SHRI OMKARESHWAR CHIDARA, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No.6282/MUM/2024 (िनधा"रणवष"/ Assessment Year: 2015-16) Vs. Awas Developers & Construction DCIT-CC 5(4) Mumbai Private Limited PAN:AADCA0702D (अपीलाथ"/ Appellant) (""थ"/ Respondent) करदाता का "ितिनिध"/ : Shri Nimesh Thar, AR Assessee Represented by राज" का "ितिनिध"/ : Shri Bhagirat Ramawat, Sr.DR Department Represented by सुनवाई समा" होने की ितिथ/ : 06/11/2…

ACIT, MUMBAI vs. K RAHEJA CORP PRIVATE LIMITED, MUMBAI

In the result, the appeal of the Revenue is dismissed

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2020-21

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI SANDEEP SINGH KARHAIL (JUDICIAL MEMBER) Assessment Year: 2020-21 ACIT K Raheja Corp Pvt. Ltd., Kautilya Bhavan, BKC Plot No. C-30, Block-G, Raheja Vs. Mumbai-400051. Tower, Bandra, Mumbai-400051. PAN NO. AAACP 0522 B Appellant Respondent : Mr. Paresh Sondagar, CA Assessee by Revenue by : Mr. Hemanshu Joshi, Sr. DR : 25/11/2025 Date of Hearing Date of pronouncement : 22/01/2026 ORDER PER OM PRAKASH KANT, AM This appeal by the Revenue is directed against order dated 25.07.2025 passed by the Ld…

MACWEAR, MUMBAI vs. DCIT, CIRCLE 22(1), MUMBAI, MUMBAI

In the result, Assessee’s appeal is allowed for statistical purposes

Bench: Shri Narender Kumar Choudhry & Shri Prabhash Shankarassessment Year: 2017-18 Macwear, Dcit, Circle 22(1), Macwear House, First Floor, Room No.322, 3Rd Floor, Vs. Sunmill Compound, Delisle Piramal Chamber, Lal Baug, Road, Mumbai – 400013. Parel, Pan – Aaafm1927E Mumbai - 400012 (Appellant) (Respondent) Present For: Assessee By : Shri Himanshu Gandhi, Ca Revenue By : Shri Virabhadra Mahajan, (Sr. D.R.) Date Of Hearing : 21.01.2026 Date Of Pronouncement : 21.01.2026 O R D E R Per : Narender Kumar Choudhry: This Appeal Has Been Preferred By The Assessee Against The Order Dated 05.08.2025, Impugned Herein, Passed By The Ld. Commissioner Of Income Tax (Appeals) (In Short Ld. Commissioner) U/S 250 Of The Income Tax Act, 1961 (In Short ‘The Act’) For The A.Y. 2017-18. 2. In The Instant Case, The Ao Vide Assessment Order Dated 13.11.2019 Under Section 143(3) Of The Act, Has Made An Addition Of Rs.13,01,267/- Being 1% Of The Average Investments Of Rs.13,01,26,690/-, Mainly On The Reason That The Assessee Has Failed To Provide Calculation/Submissions & Also, In The Computation Of Total Income, Has Not Disallowed Any Expenditure Attributable To The Earning Of Exempt Income As Required Under The 2 Macwear Provision Of Section 14A Of The Act. The Ld. Commissioner, On The Aforesaid Reasons, Dismissed The Appeal Of The Assessee, Affirming The Addition Made By The Ao. Thus, The Assessee Has Preferred The Instant Appeal.

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “C”, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER And SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER Assessment Year: 2017-18 Macwear, DCIT, Circle 22(1), Macwear House, First Floor, Room No.322, 3rd Floor, Vs. Sunmill Compound, Delisle Piramal Chamber, Lal Baug, Road, Mumbai – 400013. Parel, PAN – AAAFM1927E Mumbai - 400012 (Appellant) (Respondent) Present for: Assessee by : Shri Himanshu Gandhi, CA Revenue by : Shri Virabhadra Mahajan, (SR. D.R.) Date of Hearing : 21.01.2026 Date of Pronouncement : 21.01.2026 O R D E R Per : Narender Kumar Choudhry, J…