ACIT v. Vireet Investment Pvt. Ltd.

82 Taxmann.com 415High Court2017#65 most cited

What is ACIT v. Vireet Investment Pvt. Ltd. authority for?

Disallowance computed under Section 14A, read with Rule 8D, cannot be added to book profits under Section 115JB for Minimum Alternate Tax (MAT) purposes. Additionally, for Section 14A disallowance, only investments that yielded exempt income during the year are considered for calculating their average value.

789

judgments rely on this decision, according to BharatTax’s citation analysis of 367,164 Indian tax judgments — from 2017 to 2026.

Also referred to as

ACIT v. Vireet Investment Pvt. Ltd. · Section 14A · Section 115JB · Rule 8D · disallowance for exempt income · book profits · Minimum Alternate Tax · MAT · average value of investments · investments yielding exempt income · special bench · Delhi Tribunal

Also reported as

165 ITR 27154 DTR 241165 ITD 26

Sections most often in play

Section 14ASection 115JBSection 143(3)Section 8DSection 250Section 37(1)Section 154Section 10(34)

Issues it is cited on

section 115jb(2)disallowance of interest expenditurebook profitssection 14a(2)disallowance under section 14asection 115jdisallowance u/s 14asection 115jbsection 14asection 92btransfer pricing adjustmentarm's length price

Judgments citing ACIT v. Vireet Investment Pvt. Ltd.

Sundaram Fasteners Limited, Chennai vs. DCIT Corporate Circle 6(2), Chennai

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

ITA 3236/CHNY/2017[2013-14]Status: DisposedITAT Chennai26 Jul 2024AY 2013-14

Bench: Shri Aby T. Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita No.3236/Chny/2017 िनधा"रण वष"/Assessment Year: 2013-14 V. M/S.Sundram Fasteners Ltd., The Dcit, 98-A, 7Th Floor, Corporate Circle-6(2), Dr.Radhakrishnan Salai, Chennai. Mylapore, Chennai-600 004. [Pan: Aaacs 8779 D] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri Vikaram VijayaraghavanFor Respondent: Shri A. Sasikumar, CIT

…आयकर अपीलीय अिधकरण, ’डी’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक सद" एवं एवं एवं एवं "ी अिमताभ शु"ा, लेखा सद" के सम" BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.3236/Chny/2017 िनधा"रण वष"/Assessment Year: 2013-14 v. M/s.Sundram Fasteners Ltd., The DCIT, 98-A, 7th Floor, Corporate Circle-6(2), Dr.Radhakrishnan Salai, Chennai. Mylapore, Chennai-600 004. [PAN: AAACS 8779 D] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Shri Vikaram Vijayaraghavan, Advocate ""यथ" क" ओर से /R…

Dy. Commissioner of Income Tax Circle - 3(3)(1), Mumbai vs. Radha Madhav Investments Private Limited, Mumbai

In the result the appeal is partly allowed

ITA 3341/MUM/2023[2017-18]Status: DisposedITAT Mumbai04 Jul 2024AY 2017-18
Section 10Section 10(34)Section 115JSection 143(1)Section 143(2)Section 14ASection 250

…r as adjustment of disallowance u/s 14A in computation of book profit u/s 115JB is concerned, we find that the matter stood squarely in assessee's favour by the cited judgment of Delhi Tribunal (Special Bench) rendered in ACIT Vs. Vireet Investment (P.) Ltd. [82 Taxmann.com 415]. Upon perusal of the same, we find that Special Bench, after considering two contrary decision of Hon'ble Delhi High Court titled as CIT Vs. Goetze (India) Ltd. [2014 361 ITR 505] & PCIT Vs. Bhushan Steel Ltd. [ITA 593/2015 dated 29/09/2015], took the view favorable to the assessee in terms of ratio of decision of Hon'ble Supreme Court re…

N. K. Proteins Ltd., Ahmedabad vs. The Assistant Commissioner of Income Tax, Circle-3(1)(1), Ahmedabad

ITA 313/AHD/2022[2017-18]Status: DisposedITAT Ahmedabad12 Jun 2024AY 2017-18

Bench: Or During The Course Of Hearing Of The Appeal.”

For Appellant: Shri Vartik Choksi, A.RFor Respondent: Shri Ketan Gajjar, CIT-D.R
Section 115JSection 14ASection 250

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH Before: Shri Siddhartha Nautiyal, Judicial Member And Shri Makarand V. Mahadeokar, Accountant Member Assessment Year : 2017-18 N.K. Proteins Ltd., The ACIT, 7th Floor, Popular House, Circle-3(1)(1), Ashram Road, Ahmedabad Vs Ahmedabad PAN: AAACN9377N (Respondent) (Appellant) Assessee by: Shri Vartik Choksi, A.R. Revenue by: Shri Ketan Gajjar, CIT-D.R. Date of hearing : 03-06-2024 Date of pronouncement : 12-06-2024 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- This is an appeal filed by the assessee against the order of the ld. Commission…

ACIT-14(1)(2), Mumbai vs. Vidarbha Industries Power Limited, Mumbai

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

ITA 1491/MUM/2024[2016-17]Status: DisposedITAT Mumbai10 Jun 2024AY 2016-17

Bench: Shri B.R. Baskaran & Shri Sandeep Singh Karhailassessment Year :2016-17 Vidarbha Industries Power Ltd. Reliance Centre, Ground Floor, 19 Walchand Hirachand Marg, Ballard Estate, Mumbai – 400 001 Pan:Aadcr-1892-D ---- Appellant Vs. Deputy Commissioner Of Income Tax, Circle 14(1)(2) Mumbai. [Erstwhile Dy. Commissioner Of Income Tax Cir.14(3)(1)] Room No.455, 4Th Floor, Aaykar Bhavan, M.K. Road, Mumbai 400 020 --- Respondent Assessment Year :2016-17 Acit-14(1)(2), Mumbai. Room No.455, 4Th Floor, Aaykar Bhavan, M.K. Road, Mumbai – 400 020 …. Appellant Vs. Vidarbha Industries Power Ltd. H-Block, First Floor, Dhirubhai Ambani Knowledge City, Thane Belapur Road, Koperkhairane, Navi Mumbai 400 710. …. Respondent

For Appellant: Shri Amit KhatiwalaFor Respondent: Shri Surendra Meena, Sr.DR
Section 115JSection 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F”, MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ASSESSMENT YEAR :2016-17 Vidarbha Industries Power Ltd. Reliance Centre, Ground Floor, 19 Walchand Hirachand Marg, Ballard Estate, Mumbai – 400 001 PAN:AADCR-1892-D ---- Appellant Vs. Deputy Commissioner of Income Tax, Circle 14(1)(2) Mumbai. [Erstwhile Dy. Commissioner of Income Tax Cir.14(3)(1)] Room No.455, 4th Floor, Aaykar Bhavan, M.K. Road, Mumbai 400 020 --- Respondent ASSESSMENT YEAR :2016-17 ACIT-14(1)(2), Mumbai. Room NO.455, 4th Floor, Aaykar Bhava…

Vidarbha Industries Power Limited, Mumbai vs. Deputy Commissioner of Income Tax Circle 14(1)(2), Mumbai

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

ITA 1419/MUM/2024[2016-17]Status: DisposedITAT Mumbai10 Jun 2024AY 2016-17

Bench: Shri B.R. Baskaran & Shri Sandeep Singh Karhailassessment Year :2016-17 Vidarbha Industries Power Ltd. Reliance Centre, Ground Floor, 19 Walchand Hirachand Marg, Ballard Estate, Mumbai – 400 001 Pan:Aadcr-1892-D ---- Appellant Vs. Deputy Commissioner Of Income Tax, Circle 14(1)(2) Mumbai. [Erstwhile Dy. Commissioner Of Income Tax Cir.14(3)(1)] Room No.455, 4Th Floor, Aaykar Bhavan, M.K. Road, Mumbai 400 020 --- Respondent Assessment Year :2016-17 Acit-14(1)(2), Mumbai. Room No.455, 4Th Floor, Aaykar Bhavan, M.K. Road, Mumbai – 400 020 …. Appellant Vs. Vidarbha Industries Power Ltd. H-Block, First Floor, Dhirubhai Ambani Knowledge City, Thane Belapur Road, Koperkhairane, Navi Mumbai 400 710. …. Respondent

For Appellant: Shri Amit KhatiwalaFor Respondent: Shri Surendra Meena, Sr.DR
Section 115JSection 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F”, MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ASSESSMENT YEAR :2016-17 Vidarbha Industries Power Ltd. Reliance Centre, Ground Floor, 19 Walchand Hirachand Marg, Ballard Estate, Mumbai – 400 001 PAN:AADCR-1892-D ---- Appellant Vs. Deputy Commissioner of Income Tax, Circle 14(1)(2) Mumbai. [Erstwhile Dy. Commissioner of Income Tax Cir.14(3)(1)] Room No.455, 4th Floor, Aaykar Bhavan, M.K. Road, Mumbai 400 020 --- Respondent ASSESSMENT YEAR :2016-17 ACIT-14(1)(2), Mumbai. Room NO.455, 4th Floor, Aaykar Bhava…

DCIT-2(3)(1), Mumbai vs. Navin Fluorine International Ltd, Mumbai

In the result, the appeal of the Revenue is allowed partly for In the result, the appeal of the Revenue is allowed partly for In the result, the appeal of the Revenue is allowed partly for statisti...

ITA 9/MUM/2024[2016-17]Status: DisposedITAT Mumbai04 Jun 2024AY 2016-17

Bench: Shri Om Prakash Kant () & Shri Raj Kumar Chauhan () Assessment Year: 2016-17

For Appellant: Ms. Arati VissanjiFor Respondent: 30/05/2024
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI RAJ KUMAR CHAUHAN (JUDICIAL MEMBER) Assessment Year: 2016-17 DCIT-2(3)(1), Navin Fluorine International Ltd., 552, Aayakar Bhavan, Office No. 602, Natraj by Vs. M.K. Road, Churchgate, Rustomjee, Sir Mathuradas Mumbai-400020. Vansanji Road, Andheri East, Mumbai-400069. PAN NO. AABCP 0464 B Appellant Respondent Assessee by : Ms. Arati Vissanji, Mr. Aamod Prabhudesai : Mr. Ashok Kumar Ambastha, Sr. DR Revenue by : 30/05/2024 Date of Hearing : 04/06/2024 Date of pronouncement ORDER PER OM PRAKASH…

ACIT, Corporate Circle-3(1), Chennai vs. M/S Tvs Motor Company Limited, Chennai

In the result the appeal of the Revenue is dismissed

ITA 6/CHNY/2023[2016-17]Status: DisposedITAT Chennai29 May 2024AY 2016-17

Bench: Shri Mahavir Singh & Shri Amitabh Shuklaआयकर अपील िं./Ita No. 06/Chny/2023 निर्धारण वर्ा /Assessment Year: 2016-17. The Asst. Commissioner Of M/S. Tvs Motor Company Ltd., Income Tax, Vs. Chaitanya, No.12, Corporate Circle-3(1), Khader Nawaz Khan Road, Chennai. Nungambakkam, Chennai – 600 006. [Pan: Aaacs7032B] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलधर्थी की ओर से/ Assessee By : Shri Vikaram Vijayaraghavan, Advocate प्रत्यर्थी की ओर से /Revenue By : Shri A. Sasikumar, Cit ुनवाई की तारीख/Date Of Hearing : 01.05.2024 घोषणा की तारीख /Date Of Pronouncement : 29.05.2024 आदेश / O R D E R

For Appellant: Shri Vikaram VijayaraghavanFor Respondent: Shri A. Sasikumar, CIT
Section 12Section 153(1)Section 250(6)Section 9Section 92C

…आयकर अपीलीय अधिकरण, ‘डी’ न्यायपीठ, चेन्नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI श्री महावीर स िंह, उपाध्यक्ष एविं श्री अमिताभ शुक्ला, लेखा दस्य के मक्ष BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER आयकर अपील िं./ITA No. 06/Chny/2023 निर्धारण वर्ा /Assessment Year: 2016-17. The Asst. Commissioner of M/s. TVS Motor Company Ltd., Income Tax, Vs. Chaitanya, No.12, Corporate Circle-3(1), Khader Nawaz Khan Road, Chennai. Nungambakkam, Chennai – 600 006. [PAN: AAACS7032B] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलधर्थी की ओर से/ Assessee by : Shri Vikaram…

Maithan Alloys Ltd, Kolkata vs. AO, Kolkata

In the result, both the appeals of the assessee are allowed

ITA 384/KOL/2023[2017-18]Status: DisposedITAT Kolkata21 May 2024AY 2017-18

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma]

Section 139(5)Section 143(1)

…आयकर अपील"य अ"धकरण, कोलकाता पीठ “ए’’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA "ी राजेश कुमार, लेखा सट"य एवं "ी संजय शमा" "या"यक सद"य के सम" [Before Shri Rajesh Kumar, Accountant Member & Shri Sonjoy Sarma, Judicial Member] I.T.A. Nos. 384 & 1090/Kol/2023 Assessment Years: 2017-18 & 2022-23 Maithan Alloys Limited Vs. AO, Kolkata DCIT, CPC, Bangalore (PAN: AABCM 7758 B) ( अपीलाथ" ) Respondent /(!"यथ") Appellant / 09.05.2024 Date of Hearing / सुनवाई क% "त'थ Date of Pronouncement/ 21.05.2024 आदेश उ*घोषणा क% "त'थ For the Appellant/ Shri Siddharth Kejriwal, CA "नधा"0रती क% ओर से For the Res…

Maithan Alloys Limited., Kolkata vs. DCIT, CPC, Bangalore.

In the result, both the appeals of the assessee are allowed

ITA 1090/KOL/2023[2022-23]Status: DisposedITAT Kolkata21 May 2024AY 2022-23

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma]

Section 139(5)Section 143(1)

…आयकर अपील"य अ"धकरण, कोलकाता पीठ “ए’’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA "ी राजेश कुमार, लेखा सट"य एवं "ी संजय शमा" "या"यक सद"य के सम" [Before Shri Rajesh Kumar, Accountant Member & Shri Sonjoy Sarma, Judicial Member] I.T.A. Nos. 384 & 1090/Kol/2023 Assessment Years: 2017-18 & 2022-23 Maithan Alloys Limited Vs. AO, Kolkata DCIT, CPC, Bangalore (PAN: AABCM 7758 B) ( अपीलाथ" ) Respondent /(!"यथ") Appellant / 09.05.2024 Date of Hearing / सुनवाई क% "त'थ Date of Pronouncement/ 21.05.2024 आदेश उ*घोषणा क% "त'थ For the Appellant/ Shri Siddharth Kejriwal, CA "नधा"0रती क% ओर से For the Res…

Dy. Commissioner of Income-Tax 1(3)1, Aayakar Bhawan vs. Grindwell Norton Limited, Leela Business Park Mumbai

In the result, appeal of the Revenue is dismissed and cross objections of the assessee are allowed, in aforesaid terms

ITA 785/MUM/2024[2014-15]Status: DisposedITAT Mumbai17 May 2024AY 2014-15

Bench: Shri Vikas Awasthy () & Shri Gagan Goyal ()

Section 14ASection 32(1)(iia)

…IN THE INCOME TAX APPELLATE TRIBUNAL Mumbai “K” Bench, Mumbai. Before Shri Vikas Awasthy (Judicial Member) & Shri Gagan Goyal (Accountant Member) I.T.A. No. 785/Mum/2024 (A.Y. 2014-15) Vs. Grindwell Norton Limited DCIT-1(3)1 Room No. 535 Leela Business Park Aayakar Bhavan 5th Level, Andheri Kurla M.K. Road Road, J.B. Nagar, S.O. Mumbai-400 020. Mumbai-400 059. (Appellant) (Respondent) C.O. No. 54/Mum/2024 (A.Y. 2014-15) Vs. DCIT-1(3)1 Grindwell Norton Limited Leela Business Park Room No. 535 5th Level, Andheri Kurla Aayakar Bhavan Road, J.B. Nagar, S.O. M.K. Road Mumbai-400 059. Mumbai-400 020. (Appellant) (R…

M/S. Atul Ltd., Ahmedabad vs. The Dy.CIT, Circle-1(1)(2), Ahmedabad

The appeal of the assessee is partly allowed in the above terms for statistical purpose

ITA 446/AHD/2015[2010-11]Status: DisposedITAT Ahmedabad26 Apr 2024AY 2010-11

Bench: Smt.Annapurna Gupta & Shri T.R. Senthil Kumarit(Tp)A No.446/Ahd/2015 Assessment Year : 2010-11 M/S.Atul Limited Dcit, Cir.1(1)(2) Atul House Vs Ahmedabad. Gi Patel Marg Ahmedabad 380 014. Pan : Aabca 2390 M

For Appellant: Shri S.N. Soparkar, Sr.Advocate &For Respondent: Dr.Darsi Suman Ratnam, CIT-DR
Section 143(3)Section 144Section 92C

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘D’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD ] ] BEFORE SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER IT(TP)A No.446/Ahd/2015 Assessment Year : 2010-11 M/s.Atul Limited DCIT, Cir.1(1)(2) Atul House Vs Ahmedabad. GI Patel Marg Ahmedabad 380 014. PAN : AABCA 2390 M (Applicant) (Responent) Assessee by : Shri S.N. Soparkar, Sr.Advocate & Shri Parin Shah, AR Revenue by : Dr.Darsi…

Techno Electric & Engineering Company Limited., Noida vs. A.O, C.C-2(1), Kolkata

In the result appeal filed by the assessee is allowed for statistical purposes

ITA 1124/KOL/2023[2015-16]Status: DisposedITAT Kolkata12 Apr 2024AY 2015-16

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma]

Section 14A

…आयकर अपील"य अ"धकरण, कोलकाता पीठ “ए’’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA "ी राजेश कुमार, लेखा सट"य एवं "ी संजय शमा" "या"यक सद"य के सम" [Before Shri Rajesh Kumar, Accountant Member & Shri Sonjoy Sarma, Judicial Member] I.T.A. No. 1124/Kol/2023 Assessment Year: 2015-16 Techno Electric & Engineering Vs. DCIT, CC-2(1), Kolkata Company Limited (PAN: AAJCS 4414 Q) ( अपीलाथ" ) Respondent / !"यथ" Appellant / 12.03.2023 Date of Hearing / सुनवाई क% "त'थ Date of Pronouncement/ 12.04.2024 आदेश उ*घोषणा क% "त'थ For the Appellant/ Shri Siddharth Agarwal, Advocate "नधा"0रती क% ओर से For the Resp…

Dy. Commissioner of Income Tax, Central Circle-3(3), Mumbai vs. Avaada Ventures Private Limited, Mumbai

In the result, all the appeals of the Revenue are dismissed as well as Cross Objections of the assessee are dismissed as infructuous

ITA 4342/MUM/2023[2017]Status: DisposedITAT Mumbai05 Apr 2024

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI S RIFAUR RAHMAN (Accountant Member)

Section 132Section 132(4)Section 139(1)Section 143(3)Section 153A

…spective. Accordingly, the order of the ld. CIT(A) is confirmed. Similarly, disallowance u/s.14A while computing book profit u/s.115JB also is covered by the various decisions and including the Special Bench in the case of Vireet Investments P Ltd reported in 82 Taxmann.com 415 and Hon’ble Delhi High Court in the case of Bhushan Steel Ltd in ITA No 593/2015, accordingly, no disallowance can be made u/s.14A while computing book profit u/s.115JB. Accordingly, appeal of the Revenue is dismissed. 33. In the result, all the appeals of the Revenue are dismissed as well as Cross Objections of the assessee are dismissed…

DCIT, Central Circle- 3(3), Mumbai vs. Avaada Ventures Pvt. Ltd, Mumbai

In the result, all the appeals of the Revenue are

ITA 2749/MUM/2023[2013-14]Status: DisposedITAT Mumbai05 Apr 2024AY 2013-14
Section 132Section 132(4)Section 139(1)Section 143(3)Section 153A

…spective. Accordingly, the order of the ld. CIT(A) is confirmed. Similarly, disallowance u/s.14A while computing book profit u/s.115JB also is covered by the various decisions and including the Special Bench in the case of Vireet Investments P Ltd reported in 82 Taxmann.com 415 and Hon'ble Delhi High Court in the case of Bhushan Steel Ltd in ITA No 593/2015, accordingly, no disallowance can be made u/s.14A while computing book profit u/s.115JB. Accordingly, appeal of the Revenue is dismissed. 33. In the result, all the appeals of the Revenue are dismissed as well as Cross Objections of the assessee are dismissed…

DCIT 3(3) (1), Mumbai vs. M/S. Shapoorji Pallonji Centre 41/44 Minoo Desai Marg, Mumbai

ITA 2233/MUM/2021[2014-15]Status: DisposedITAT Mumbai28 Mar 2024AY 2014-15

Bench: Shri B R Baskaran, Am & Ms. Kavitha Rajagopal, Jm & Co No. 55/Mum/2022 (Arising Out Of Ita No.2233/Mum/2021) (Assessment Year: 2014-15) Shapoorji Pallonji & Company Private Dy. Cit, Circle-3(3)(1) Limited Mumbai 1St Floor, 41/44, S P Centre, Minoo Vs. Desai Marg, Colaba, Mumbai-400 005

For Appellant: Shri Rajan Vora & Nikhil TiwariFor Respondent: Shri H M Bhatt
Section 10Section 115JSection 143(1)Section 143(3)Section 14ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI B R BASKARAN, AM AND MS. KAVITHA RAJAGOPAL, JM and CO No. 55/Mum/2022 (Arising out of ITA No.2233/Mum/2021) (Assessment Year: 2014-15) Shapoorji Pallonji and Company Private Dy. CIT, Circle-3(3)(1) Limited Mumbai 1st Floor, 41/44, S P Centre, Minoo Vs. Desai Marg, Colaba, Mumbai-400 005 PAN/GIR No. AAACS 6994 C (Assessee) : (Revenue) Dy. CIT, Circle-3(3)(1) Shapoorji Pallonji and Company Mumbai Private Limited 1st Floor, 41/44, S P Centre, Minoo Vs. Desai Marg, Colaba, Mumbai-400 005 PAN/GIR No. AAACS 6994 C (Revenue) (Assessee) : Assessee by : S…

Shapoorji Pallonji and Company Pvt. Ltd, Mumbai vs. DCIT Cir 3(3) (1), Mumbai

ITA 2025/MUM/2021[2014-15]Status: DisposedITAT Mumbai28 Mar 2024AY 2014-15

Bench: Shri B R Baskaran, Am & Ms. Kavitha Rajagopal, Jm & Co No. 55/Mum/2022 (Arising Out Of Ita No.2233/Mum/2021) (Assessment Year: 2014-15) Shapoorji Pallonji & Company Private Dy. Cit, Circle-3(3)(1) Limited Mumbai 1St Floor, 41/44, S P Centre, Minoo Vs. Desai Marg, Colaba, Mumbai-400 005

For Appellant: Shri Rajan Vora & Nikhil TiwariFor Respondent: Shri H M Bhatt
Section 10Section 115JSection 143(1)Section 143(3)Section 14ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI B R BASKARAN, AM AND MS. KAVITHA RAJAGOPAL, JM and CO No. 55/Mum/2022 (Arising out of ITA No.2233/Mum/2021) (Assessment Year: 2014-15) Shapoorji Pallonji and Company Private Dy. CIT, Circle-3(3)(1) Limited Mumbai 1st Floor, 41/44, S P Centre, Minoo Vs. Desai Marg, Colaba, Mumbai-400 005 PAN/GIR No. AAACS 6994 C (Assessee) : (Revenue) Dy. CIT, Circle-3(3)(1) Shapoorji Pallonji and Company Mumbai Private Limited 1st Floor, 41/44, S P Centre, Minoo Vs. Desai Marg, Colaba, Mumbai-400 005 PAN/GIR No. AAACS 6994 C (Revenue) (Assessee) : Assessee by : S…

Asst. CIT-2(1)(1), Mumbai vs. Bajaj Consultants Pvt Ltd, Mumbai

The appeal are dismissed

ITA 2854/MUM/2023[2020-21]Status: DisposedITAT Mumbai27 Mar 2024AY 2020-21

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

For Appellant: Shri Ravi GanatraFor Respondent: Shri Ashok Kumar Ambastha
Section 143Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘B‘ BENCH MUMBAI SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER & Asst. Commissioner of Income Tax Circle-2(1)(1) Room No.575, 5th Floor Aayakar Bhavan, M.K.Road Maharashtra- 400020 …………. Appellant M/s. Bajaj Consultants Pvt. Ltd Vs 24-B, Bajabahadur Compound Haman Street Fort, Mumbai – 400 023 Respondent …………. Appearance For the Appellant/Assessee : Shri Ravi Ganatra For the Respondent/Department : Shri Ashok Kumar Ambastha Date Conclusion of hearing : 19.03.2024 Pronouncement of order : 27.03.2024 आदेश / O R D E R Per Rahul Chaudhary, Jud…

ACIT-2(1)(1), Mumbai vs. Bajaj Consultants Private Limited, Mumbai

The appeal are dismissed

ITA 2853/MUM/2023[2018-19]Status: DisposedITAT Mumbai27 Mar 2024AY 2018-19

Bench: or at the time of hearing. 4. The relevant facts in brief are that Assessee is a private limited company engaged in the business of financial services. The Assessee filed return of income for the Assessment Year 2018-19 on 19/10/2018 declaring total income of INR 49,21,70,290/-. The case of the Assessee was selected for scrutiny. The Assessing Officer completed the assessment under Section 143(3) read with Section 143(3A) and 143(3B) of the Act vide order, dated 09/04/2021, after making, in

For Appellant: Shri Ravi GanatraFor Respondent: Shri Ashok Kumar Ambastha
Section 143Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘B‘ BENCH MUMBAI SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER & Asst. Commissioner of Income Tax Circle-2(1)(1) Room No.575, 5th Floor Aayakar Bhavan, M.K.Road Maharashtra- 400020 …………. Appellant M/s. Bajaj Consultants Pvt. Ltd Vs 24-B, Bajabahadur Compound Haman Street Fort, Mumbai – 400 023 Respondent …………. Appearance For the Appellant/Assessee : Shri Ravi Ganatra For the Respondent/Department : Shri Ashok Kumar Ambastha Date Conclusion of hearing : 19.03.2024 Pronouncement of order : 27.03.2024 आदेश / O R D E R Per Rahul Chaudhary, Jud…

Atlanta Electricals Private Limited, Anand vs. Income Tax Officer, Ward1(1)(1), Vadodara (Now Circle 1(1)(1), Vadodara)

In the result, the appeal of the assessee is partly allowed

ITA 730/AHD/2023[2014-15]Status: DisposedITAT Ahmedabad15 Mar 2024AY 2014-15

Bench: Ms Suchitra Kamble & Shri Waseem Ahmedआयकरअपीलसं./Ita No.730/Ahd/2023 धििाधरणवरध/Asstt. Year: 2014-2015 Atlanta Electricals Pvt. Ltd., Income Tax Officer, Plot No.1503-04 Phase Iv, Vs. Ward(1)(1)(1), Anand Vithal Udyognagar, Vadodara. Anand-388121. (Now Circle 1(1)(1), Vadodara. Pan: Aabca6647B

For Appellant: Ms Amrin Pathan, ARFor Respondent: Shri Prateek Sharma, Sr.DR
Section 115JSection 14A

…आयकरअपीलीयअधिकरण, अहमदाबादनयायपीी IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ D’’ BENCH, AHMEDABAD BEFORE Ms SUCHITRA KAMBLE, JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकरअपीलसं./ITA No.730/AHD/2023 धििाधरणवरध/Asstt. Year: 2014-2015 Atlanta Electricals Pvt. Ltd., Income Tax Officer, Plot No.1503-04 Phase IV, Vs. Ward(1)(1)(1), Anand Vithal Udyognagar, Vadodara. Anand-388121. (Now Circle 1(1)(1), Vadodara. PAN: AABCA6647B (Applicant) (Respondent) Assessee by : Ms Amrin Pathan, AR Revenue by : Shri Prateek Sharma, Sr.DR सुिवाईकीतारीख/Date of Hearing : 05/03/2024 घोरणाकीतारीख/Date of Pronouncement: 15/…

DCIT-3(1)(1), Mumbai vs. Ecgc Limited, Mumbai

In the result, all the appeals of the assessee are partly allowed

ITA 3812/MUM/2023[2017-18]Status: DisposedITAT Mumbai27 Feb 2024AY 2017-18

Bench: Shri Amarjit Singh & Ms. Kavitha Rajagopal

For Appellant: Shri Vijay Mehta, A.R. a/wFor Respondent: Shri Biswanath Das, D.R
Section 10(38)Section 14ASection 234Section 234B

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “E”, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER AND MS. KAVITHA RAJAGOPAL, JUDICIAL MEMBER ITA No.3551/M/2023 Assessment Year: 2016-17 ITA No.3542/M/2023 Assessment Year: 2020-21 ITA No.3543/M/2023 Assessment Year: 2018-19 ITA No.3544/M/2023 Assessment Year: 2017-18 M/s. ECGC Limited, CTS No.393, 393/1 to 45, MV Road, Andheri East, Maharashtra- 400 069 PAN: AAACE0296K (Appellant) ACIT, New Marine Lines, Aayakar Bhavan, Vs. Maharishi Karve Road, New Marine Lines, Mumbai - 400020 (Respondent) ITA No.3813/M/2023 Assessment Year: 2016-17 & ITA No.3812/M…