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 367,181 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.

ACIT(CC)-6(4), Mumbai vs. Indiabulls Housing Finance Limited, New Delhi

In the result, the appeal of the revenue stands dismissed

ITA 2683/MUM/2023[2020-21]Status: DisposedITAT Mumbai29 Nov 2023AY 2020-21

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T.A. No.2683/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2020-21) Acit(Cc)-6(4) बिधम/ Indiabulls Housing Room No. 1925, 19Th Floor, Finance Ltd Vs. Air India Building, Nariman M-62 & 63 1St Floor, Point, Mumbai-400021. Connaught Place, New Delhi-110001. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aabci3612A (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri K. Gopal Revenue By: Shri Hemankumar Chimanlal Leuva (Cit-Dr) सुनवाई की तारीख / Date Of Hearing: 13/11/2023 घोषणा की तारीख /Date Of Pronouncement: 29/11/2023 आदेश / O R D E R Per Aby T. Varkey, Jm:

For Appellant: Shri K. GopalFor Respondent: Shri Hemankumar Chimanlal Leuva
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI AMARJIT SINGH, AM आयकर अपील सं/ I.T.A. No.2683/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2020-21) ACIT(CC)-6(4) बिधम/ Indiabulls Housing Room No. 1925, 19th Floor, Finance Ltd Vs. Air India Building, Nariman M-62 & 63 1st Floor, Point, Mumbai-400021. Connaught Place, New Delhi-110001. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : AABCI3612A (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee by: Shri K. Gopal Revenue by: Shri Hemankumar Chimanlal Leuva (CIT-DR) सुनवाई की तारीख / Date of Hearing: 13/11/2023 घोषणा…

Thomas Cook (India) Ltd., Mumbai vs. Addl/ Jt/ Dy/CIT/Asstt/ITO, National E-Assessment Centre, Delhi

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

ITA 1218/MUM/2021[2016-17]Status: DisposedITAT Mumbai24 Nov 2023AY 2016-17

Bench: Shri S. Rifaur Rahman, Hon'Ble & Ms. Kavitha Rajagopal, Hon'Ble

Section 92CSection 92C(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND MS. KAVITHA RAJAGOPAL, HON'BLE JUDICIAL MEMBER ITA NO. 752/MUM/2022 (A.Y. 2017-18) Thomas Cook (India) Limited v. Additional/Joint/Dy. /Asst., CIT National e-Assessment Centre Thomas Cook Building Delhi Dr. D.N. Road, Fort Mumbai - 400001 PAN: AAACT4050C (Appellant) (Respondent) Assessee Represented by : Shri J.D. Mistry Shri Madhur Agrawal & Shri Fenil Bhat Department Represented by : Shri K.C. Selvamani Date of Conclusion of Hearing : 26 & 27.09.2023 Date of Pronouncement : 24.11.2023 O R…

Dy. Commissioner of Income Tax-15(3)(1), Mumbai vs. M/S Reliance Power Limited, Mumbai

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

ITA 1952/MUM/2023[2014-2015]Status: DisposedITAT Mumbai25 Oct 2023AY 2014-2015

Bench: Shri B.R. Baskaran (Am) & Shri Narender Kumar Choudhry (Jm) I.T.A. No. 1952/Mum/2023 (A.Y. 2014-15) Dy. Commissioner Of Income Vs. M/S. Reliance Power Limited Tax-15(3)(1), Mumbai. H-Block, 1St Floor, Dhirubhai Ambani Knowledge City, Koperkhairane, Navi Mumbai 400 710. Pan : Aaacr2365L (Appellant) (Respondent)

Section 115JSection 14ASection 154

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘D’ BENCH, MUMBAI. Before Shri B.R. Baskaran (AM) & Shri Narender Kumar Choudhry (JM) I.T.A. No. 1952/Mum/2023 (A.Y. 2014-15) Dy. Commissioner of Income Vs. M/s. Reliance Power Limited Tax-15(3)(1), Mumbai. H-Block, 1st floor, Dhirubhai Ambani Knowledge City, Koperkhairane, Navi Mumbai 400 710. PAN : AAACR2365L (Appellant) (Respondent) C.O No. 70/Mum/2023 (A.Y. 2014-15) (Arising out of I.T.A. No. 1952/Mum/2023) M/s. Reliance Power Limited Vs. Dy. Commissioner of Income H-Block, 1st floor, Dhirubhai Tax-15(3)(1), Mumbai. Ambani Knowledge City, Koperkhairane, Navi Mumb…

Cyqyator Media Private Limited, Mumbai vs. Assistant Commissioner of Income Tax Central Circle-6(2)(1), Mumbai

In the result, appeal of the assessee is partly allowed in the terms aforesaid

ITA 2370/MUM/2023[2015-16]Status: DisposedITAT Mumbai23 Oct 2023AY 2015-16

Bench: Shri Vikas Awasthy& Shri Amarjit Singh आअसं.2370 /मुं/2023 (िन.व. 2015-16) Cyquator Media Services Private Limited, 18Th Floor, A Wing Marathon Futurex, N.M.Joshi Marg, Lower Parel, Mumbai – 400 013. Pan: Aaecp-0069-P ...... अपीलाथ"/Appellant बनाम Vs. Asstt.Commissioner Of Income Tax Central Circle – 6(2)(1), Mumbai Aaykar Bhavan, M.K.Road, Mumbai – 400 021 ..... "ितवादी/Respondent अपीलाथ" "ारा/ Appellant By : Shri Jay Bhansali "ितवादी "ारा/Respondent By : Shri Prabhat Kumar Gupta सुनवाई क" ितिथ/ Date Of Hearing : 18/10/2023 घोषणा क" ितिथ/ Date Of Pronouncement : 23/10/2023 आदेश/Order Per Vikas Awasthy, Jm: This Appeal By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi[ In Short ‘The Cit(A)’] Dated 21/06/2023, For The Assessment Year 2015- 16. 2. The Assessee In Appeal Has Raised As Many As Eight Grounds. All The Grounds Of Appeal Are In Respect Of A Single Issue I.E. Disallowance U/S. 14A Of 2 The Income Tax Act, 1961 [In Short ‘The Act’] R.W. Rule 8D Of The Income Tax Rules, 1962 [In Short ‘The Rules’].

For Appellant: Shri Jay BhansaliFor Respondent: Shri Prabhat Kumar Gupta
Section 14A

…आयकर अपीलीय अिधकरण मुंबई पीठ “सी ”,मुंबई "ी िवकास अव"थी, "याियक सद"य एवं "ी अमरजीत "सह, लेखाकार सद"य के सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “ C ”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER& SHRI AMARJIT SINGH , ACCOUNTANT MEMBER आअसं.2370 /मुं/2023 (िन.व. 2015-16) Cyquator Media Services Private Limited, 18th Floor, A Wing Marathon Futurex, N.M.Joshi Marg, Lower Parel, Mumbai – 400 013. PAN: AAECP-0069-P ...... अपीलाथ"/Appellant बनाम Vs. Asstt.Commissioner of Income Tax Central Circle – 6(2)(1), Mumbai Aaykar Bhavan, M.K.Road, Mumbai – 400 021 ..... "ितवादी/Respondent अपीलाथ" "ारा/ A…

DCIT- 3(4), Mumbai vs. M/S Reliance Industries Limited, Mumbai

In the result, both the appeals of the assessee and both the appeals of the revenue are treated as partly allowed

ITA 2588/MUM/2022[2018-19]Status: DisposedITAT Mumbai18 Oct 2023AY 2018-19

Bench: Shri B.R. Baskaran (Am) & Shri Pavan Kumar Gadale (Jm)

Section 14ASection 250(6)Section 32Section 35

…THE INCOME TAX APPELLATE TRIBUNAL “J” Bench, Mumbai Before Shri B.R. Baskaran (AM) & Shri Pavan Kumar Gadale (JM) I.T.A. No. 2587 & 2588/Mum/2022 (Assessment Year : 2017-18 & 2018-19) DCIT-3(4) M/s. Reliance Industries Ltd. 29th floor, Centre-1 Vs. 3rd Floor, Maker Chambers World Trade Centre IV, 222, Nariman Point Cuffe Parade Mumbai-400 021. Mumbai-400 005. (Appellant) (Respondent) I.T.A. No. 2318 & 2317/Mum/2022 (Assessment Year : 2017-18 & 2018-19) & C.O. No. 137/Mum/2022 (Arising out of ITA No.2588/M/2022) (Assessment Year : 2018-19) M/s. Reliance Industries Ltd. DCIT-3(4) 3rd Floor, Maker Chambers Vs. 2…

DCIT-3(4), Mumbai vs. M/S Reliance Industries Limited, Mumbai

In the result, both the appeals of the assessee and both the appeals of the revenue are treated as partly allowed

ITA 2587/MUM/2022[2017-18]Status: DisposedITAT Mumbai18 Oct 2023AY 2017-18

Bench: Shri B.R. Baskaran (Am) & Shri Pavan Kumar Gadale (Jm)

Section 14ASection 250(6)Section 32Section 35

…THE INCOME TAX APPELLATE TRIBUNAL “J” Bench, Mumbai Before Shri B.R. Baskaran (AM) & Shri Pavan Kumar Gadale (JM) I.T.A. No. 2587 & 2588/Mum/2022 (Assessment Year : 2017-18 & 2018-19) DCIT-3(4) M/s. Reliance Industries Ltd. 29th floor, Centre-1 Vs. 3rd Floor, Maker Chambers World Trade Centre IV, 222, Nariman Point Cuffe Parade Mumbai-400 021. Mumbai-400 005. (Appellant) (Respondent) I.T.A. No. 2318 & 2317/Mum/2022 (Assessment Year : 2017-18 & 2018-19) & C.O. No. 137/Mum/2022 (Arising out of ITA No.2588/M/2022) (Assessment Year : 2018-19) M/s. Reliance Industries Ltd. DCIT-3(4) 3rd Floor, Maker Chambers Vs. 2…

Reliance Industries Limited, Mumbai vs. Dy Commissioner of Income Tax Circle-3(4), Mumbai

In the result, both the appeals of the assessee and both the appeals of the revenue are treated as partly allowed

ITA 2318/MUM/2022[2017-18]Status: DisposedITAT Mumbai18 Oct 2023AY 2017-18

Bench: Shri B.R. Baskaran (Am) & Shri Pavan Kumar Gadale (Jm)

Section 14ASection 250(6)Section 32Section 35

…THE INCOME TAX APPELLATE TRIBUNAL “J” Bench, Mumbai Before Shri B.R. Baskaran (AM) & Shri Pavan Kumar Gadale (JM) I.T.A. No. 2587 & 2588/Mum/2022 (Assessment Year : 2017-18 & 2018-19) DCIT-3(4) M/s. Reliance Industries Ltd. 29th floor, Centre-1 Vs. 3rd Floor, Maker Chambers World Trade Centre IV, 222, Nariman Point Cuffe Parade Mumbai-400 021. Mumbai-400 005. (Appellant) (Respondent) I.T.A. No. 2318 & 2317/Mum/2022 (Assessment Year : 2017-18 & 2018-19) & C.O. No. 137/Mum/2022 (Arising out of ITA No.2588/M/2022) (Assessment Year : 2018-19) M/s. Reliance Industries Ltd. DCIT-3(4) 3rd Floor, Maker Chambers Vs. 2…

Reliance Industries Ltd., Mumbai vs. ACIT Circle 3(4), Mumbai

In the result, both the appeals of the assessee and both the appeals of the revenue are treated as partly allowed

ITA 2317/MUM/2022[2018-19]Status: DisposedITAT Mumbai18 Oct 2023AY 2018-19

Bench: Shri B.R. Baskaran (Am) & Shri Pavan Kumar Gadale (Jm)

Section 14ASection 250(6)Section 32Section 35

…THE INCOME TAX APPELLATE TRIBUNAL “J” Bench, Mumbai Before Shri B.R. Baskaran (AM) & Shri Pavan Kumar Gadale (JM) I.T.A. No. 2587 & 2588/Mum/2022 (Assessment Year : 2017-18 & 2018-19) DCIT-3(4) M/s. Reliance Industries Ltd. 29th floor, Centre-1 Vs. 3rd Floor, Maker Chambers World Trade Centre IV, 222, Nariman Point Cuffe Parade Mumbai-400 021. Mumbai-400 005. (Appellant) (Respondent) I.T.A. No. 2318 & 2317/Mum/2022 (Assessment Year : 2017-18 & 2018-19) & C.O. No. 137/Mum/2022 (Arising out of ITA No.2588/M/2022) (Assessment Year : 2018-19) M/s. Reliance Industries Ltd. DCIT-3(4) 3rd Floor, Maker Chambers Vs. 2…

The Dy. Commissioner of Income Tax, Central Circle-6(4), Mumbai vs. Dhani Services Limited, Mumbai

In the result, appeal filed by the Revenue is dismissed

ITA 1554/MUM/2023[2018-2019]Status: DisposedITAT Mumbai11 Oct 2023AY 2018-2019

Bench: Shri B.R. Baskaran (Am) & Shri Narender Kumar Choudhry (Jm) I.T.A. No. 1554/Mum/2023 (A.Y. 2018-19)

Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘D’ BENCH, MUMBAI. Before Shri B.R. Baskaran (AM) & Shri Narender Kumar Choudhry (JM) I.T.A. No. 1554/Mum/2023 (A.Y. 2018-19) Dy. Commissioner of Income Vs. Dhani Services Ltd. Tax, Central Circle-6(4), M-62 & 63, 1st Floor, Mumbai. Connaught Place, New Delhi 110 001. PAN : AAACO0870B (Appellant) (Respondent) Assessee by Shri K. Gopal Department by Smt. Sanyogita Nagpal Date of Hearing 11.10.2023 Date of Pronouncement 11.10.2023 O R D E R Per B.R.Baskaran (AM) :- The Revenue has filed this appeal challenging the order dated 02.02.2023 passed by the learned Commis…

M/S. Bharat Electronics Limited, Bangalore vs. Assistant Commissioner of Income Tax, Ltu, Circle-1, Bengaluru

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

ITA 394/BANG/2023[2012-13]Status: DisposedITAT Bangalore29 Sept 2023AY 2012-13

Bench: Shri George George K, Vice- & Shri Laxmi Prasad Sahuassessment Year : 2012-13 M/S. Bharat Electronics The Assistant Ltd., Commissioner Of Registered Office, Income Tax, Outer Ring Road Ltu, Nagawara, Circle – 1, Vs. Bangalore – 560 045. Bangalore. Pan: Aaacb5985C Appellant Respondent

For Appellant: Smt. Richa .B, CAFor Respondent: Shri Manoj Kumar, CIT-DR
Section 14ASection 43A

…Ltd. v. Dy. CIT (2019) 69 ITR 617 (Mum) (Trib.)  PTC India Ltd. v. DCIT (2019) 69 ITR 37(SN.) (Delhi) (Trib.)  ACIT v. Paras Buildtech (India) (P.) Ltd. (2018)62 ITR 284 (Delhi) (Trib.)  ACIT v. Vireet Investment Pvt. Ltd. (2017) 165 ITD 27 / 58 ITR 313 / 154 DTR 241 / 188 TTJ 1 (SB) (Delhi) (Trib.)  Dy.CIT v. Diamond Co. Ltd. (2017) 162 ITD 131 (Kol.) (Trib.)  Yashoda Health Care Services P. Ltd. v. DCIT (2017) 54 ITR 26 (Hyd.) (Trib.)  Electrosteel Castings Ltd. v. DCIT (2017) 53 ITR 5 (Kol.) (Trib.) 7. While calculating the disallowance under section 14A, only the investments that have generated exempt…

Edc Limited., Panaji vs. The Assistant Commissioner of Income Tax, Circle-1(1), NFAC, Delhi, Panaji

In the result, the appeal of assessee is allowed for statistical purpose

ITA 98/PAN/2022[2018-19]Status: DisposedITAT Panaji21 Sept 2023AY 2018-19

Bench: Shri R.S. Syal & Shri S.S. Viswanethra Ravi

For Appellant: Shri Rahul SardaFor Respondent: Shri P.S. Shivshankar
Section 14A

…आयकर अपीलीय अधिकरण न्यायपीठ पणजी में । IN THE INCOME TAX APPELLATE TRIBUNAL, PANAJI (Through Virtual Court) BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA No.98/PAN/2022 धििाारण वर्ा / Assessment Year : 2018-19 EDC Limited, EDC House, DR. Atmaram Borkar Road, Panaji, Goa – 403001 PAN : AAACE4614K .......अपीलार्थी / Appellant बिाम / V/s. Asst. Commissioner of Income Tax, Circle – 1(1), Panaji Goa ……प्रत्यर्थी / Respondent Assessee by : Shri Rahul Sarda Revenue by : Shri P.S. Shivshankar सुिवाई की तारीख / Date of Hearing : 12-09-2023 घोर्णा की तारीख…

DCIT-3(2)(1), Mumbai vs. Millennium Appliances, Mumbai

In the result, appeal filed by the Revenue is dismissed

ITA 1389/MUM/2023[2016-2017]Status: DisposedITAT Mumbai15 Sept 2023AY 2016-2017

Bench: Shri Kuldip Singh, Hon'Ble & Shri S. Rifaur Rahman, Hon'Bledcit – 3(2)(1) V. M/S. Millennium Appliances India Ltd., 17Th Floor, C Wing Mittal Court Room No. 608, 6Th Floor Nariman Point, Mumbai - 400021 Aayakar Bhavan, M.K. Road Mumbai - 400020 Pan: Aaccm7838D (Appellant) (Respondent)

Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI KULDIP SINGH, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER DCIT – 3(2)(1) v. M/s. Millennium Appliances India Ltd., 17th Floor, C Wing Mittal Court Room No. 608, 6th Floor Nariman Point, Mumbai - 400021 Aayakar Bhavan, M.K. Road Mumbai - 400020 PAN: AACCM7838D (Appellant) (Respondent) Assessee Represented by : None Smt Mahita Nair Department Represented by : Date of Conclusion of Hearing : 07.09.2023 Date of Pronouncement : 15.09.2023 O R D E R PER S. RIFAUR RAHMAN (AM) 1. This appeal is filed by the rev…

DCIT Cir 5(3)(2), Mumbai vs. The Great Eastern Shipping Co. Ltd, Mumbai

In the result, appeal of the assessee (ITA number 1597/M/2018) is allowed for statistical purposes

ITA 2077/MUM/2018[2014-15]Status: DisposedITAT Mumbai13 Sept 2023AY 2014-15

Bench: Shri Prashant Maharishi, Am & Shri Narender Kumar Choudhary , Jm & & The Great Eastern Shipping Co. The Dy. Commissioner Of Ltd. Income-Tax, Kalyaniwalla & Mistry Llp Range-5(3), Esplanade House, 2 Nd Floor, Vs. Room No.525B, 5 Th Floor, M.K. Marg, 29, Hazarimal Somani Marg, Fort, Mumbai-400 001 Mumbai-400 020 (Appellant) (Respondent) Pan No. Aaact1565C The Dy. Commissioner Of Income- The Great Eastern Shipping Co. Tax, Ltd. Range-5(3), Kalyaniwalla & Mistry Llp Vs. Esplanade House, 2 Nd Floor, Room No.525B, 5Th Floor, M.K. Marg, 29, Hazarimal Somani Marg, Mumbai-400 020 Fort, Mumbai-400 001 (Appellant) (Respondent)

For Appellant: Shri Jeet Kamdar , Shri Falee HFor Respondent: Shri
Section 115Section 14Section 143Section 144C

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI NARENDER KUMAR CHOUDHARY , JM & & The Great Eastern Shipping Co. The Dy. Commissioner of Ltd. Income-tax, Kalyaniwalla & Mistry LLP Range-5(3), Esplanade House, 2 nd floor, Vs. Room No.525B, 5 th Floor, M.K. Marg, 29, Hazarimal Somani Marg, Fort, Mumbai-400 001 Mumbai-400 020 (Appellant) (Respondent) PAN No. AAACT1565C The Dy. Commissioner of Income- The Great Eastern Shipping Co. tax, Ltd. Range-5(3), Kalyaniwalla & Mistry LLP Vs. Esplanade House, 2 nd floor, Room No.525B, 5th Floor, M.K. Marg, 29, Hazarimal Soma…

The Great Eastern Shipping Co. Ltd, Mumbai vs. Asst CIT Cir 5(3)(2), Mumbai

In the result, appeal of the assessee (ITA number 1597/M/2018) is allowed for statistical purposes

ITA 1597/MUM/2018[2014-15]Status: DisposedITAT Mumbai13 Sept 2023AY 2014-15

Bench: Shri Prashant Maharishi, Am & Shri Narfendrakumar Choudhary , Jm & & The Great Eastern Shipping Co. The Dy. Commissioner Of Ltd. Income-Tax, Kalyaniwalla & Mistry Llp Range-5(3), Esplanade House, 2 N D Floor, Vs. Room No.525B, 5Th Floor, M.K. Marg, 29, Hazarimal Somani Marg, Fort, Mumbai-400 001 Mumbai-400 020 (Appellant) (Respondent) Pan No. Aaact1565C The Dy. Commissioner Of Income- The Great Eastern Shipping Co. Tax, Ltd. Range-5(3), Kalyaniwalla & Mistry Llp Vs. Esplanade House, 2 N D Floor, Room No.525B, 5Th Floor, M.K. Marg, 29, Hazarimal Somani Marg, Mumbai-400 020 Fort, Mumbai-400 001 (Appellant) (Respondent)

For Appellant: Shri Jeet Kamdar , Shri Falee HFor Respondent: Shri
Section 115Section 14Section 143Section 144C

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI NARFENDRAKUMAR CHOUDHARY , JM & & The Great Eastern Shipping Co. The Dy. Commissioner of Ltd. Income-tax, Kalyaniwalla & Mistry LLP Range-5(3), Esplanade House, 2 n d floor, Vs. Room No.525B, 5th Floor, M.K. Marg, 29, Hazarimal Somani Marg, Fort, Mumbai-400 001 Mumbai-400 020 (Appellant) (Respondent) PAN No. AAACT1565C The Dy. Commissioner of Income- The Great Eastern Shipping Co. tax, Ltd. Range-5(3), Kalyaniwalla & Mistry LLP Vs. Esplanade House, 2 n d floor, Room No.525B, 5th Floor, M.K. Marg, 29, Hazarimal Som…

The Great Eastern Shipping Co. Ltd, Mumbai vs. Asst CIT Cir 5(3)(2), Mumbai

In the result, appeal of the assessee (ITA number 1597/M/2018) is allowed for statistical purposes

ITA 374/MUM/2017[2012-13]Status: DisposedITAT Mumbai13 Sept 2023AY 2012-13

Bench: Shri Prashant Maharishi, Am & Shri Narfendrakumar Choudhary , Jm & & The Great Eastern Shipping Co. The Dy. Commissioner Of Ltd. Income-Tax, Kalyaniwalla & Mistry Llp Range-5(3), Esplanade House, 2 N D Floor, Vs. Room No.525B, 5Th Floor, M.K. Marg, 29, Hazarimal Somani Marg, Fort, Mumbai-400 001 Mumbai-400 020 (Appellant) (Respondent) Pan No. Aaact1565C The Dy. Commissioner Of Income- The Great Eastern Shipping Co. Tax, Ltd. Range-5(3), Kalyaniwalla & Mistry Llp Vs. Esplanade House, 2 N D Floor, Room No.525B, 5Th Floor, M.K. Marg, 29, Hazarimal Somani Marg, Mumbai-400 020 Fort, Mumbai-400 001 (Appellant) (Respondent)

For Appellant: Shri Jeet Kamdar , Shri Falee HFor Respondent: Shri
Section 115Section 14Section 143Section 144C

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI NARFENDRAKUMAR CHOUDHARY , JM & & The Great Eastern Shipping Co. The Dy. Commissioner of Ltd. Income-tax, Kalyaniwalla & Mistry LLP Range-5(3), Esplanade House, 2 n d floor, Vs. Room No.525B, 5th Floor, M.K. Marg, 29, Hazarimal Somani Marg, Fort, Mumbai-400 001 Mumbai-400 020 (Appellant) (Respondent) PAN No. AAACT1565C The Dy. Commissioner of Income- The Great Eastern Shipping Co. tax, Ltd. Range-5(3), Kalyaniwalla & Mistry LLP Vs. Esplanade House, 2 n d floor, Room No.525B, 5th Floor, M.K. Marg, 29, Hazarimal Som…

DCIT 5(3)(2), Mumbai vs. The Great Eastern Shipping Co.Ltd, Mumbai

In the result, appeal filed by the learned assessing officer is dismissed

ITA 3272/MUM/2015[2009-10]Status: DisposedITAT Mumbai13 Sept 2023AY 2009-10

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm The Great Eastern Shipping Co. The Dy. Commissioner Of Ltd. Income-Tax, Kalyaniwalla & Mistry Llp Range-5(3), Esplanade House, 2 Nd Floor, Vs. Room No.525B, 5Th Floor, M.K. Marg, 29, Hazarimal Somani Marg, Fort, Mumbai-400 001 Mumbai-400 020 (Appellant) (Respondent) Pan No. Aaact1565C The Dy. Commissioner Of The Great Eastern Shipping Income-Tax, Co. Ltd. Range-5(3), Kalyaniwalla & Mistry Llp Vs. Esplanade House, 2 Nd Floor, Room No.525B, 5Th Floor, M.K. Marg, 29, Hazarimal Somani Marg, Mumbai-400 020 Fort, Mumbai-400 001 (Appellant) (Respondent)

For Appellant: Shri Jitendra Jain, AdvocateFor Respondent: Shri Manoj Mishra, CIT DR
Section 115Section 143Section 143(3)Section 144CSection 14A

…ITA Nos. 3272/Mum/2015 & 1656/Mum/2014 The Great Eastern Shipping Co. Ltd.; A.Y. 09-10 IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND MS. KAVITHA RAJAGOPAL, JM The Great Eastern Shipping Co. The Dy. Commissioner of Ltd. Income-tax, Kalyaniwalla & Mistry LLP Range-5(3), Esplanade House, 2 nd floor, Vs. Room No.525B, 5th Floor, M.K. Marg, 29, Hazarimal Somani Marg, Fort, Mumbai-400 001 Mumbai-400 020 (Appellant) (Respondent) PAN No. AAACT1565C The Dy. Commissioner of The Great Eastern Shipping Income-tax, Co. Ltd. Range-5(3), Kalyaniwalla & Mistry LLP Vs. Esplanade H…

The Great Eastern Shipping Co. Ltd, Mumbai vs. DCIT Cir 5(3)(2), Mumbai

In the result, appeal of the assessee (ITA number 1597/M/2018) is allowed for statistical purposes

ITA 1216/MUM/2015[2010-11]Status: DisposedITAT Mumbai13 Sept 2023AY 2010-11

Bench: Shri Prashant Maharishi, Am & Shri Narfendrakumar Choudhary , Jm & & The Great Eastern Shipping Co. The Dy. Commissioner Of Ltd. Income-Tax, Kalyaniwalla & Mistry Llp Range-5(3), Esplanade House, 2 N D Floor, Vs. Room No.525B, 5Th Floor, M.K. Marg, 29, Hazarimal Somani Marg, Fort, Mumbai-400 001 Mumbai-400 020 (Appellant) (Respondent) Pan No. Aaact1565C The Dy. Commissioner Of Income- The Great Eastern Shipping Co. Tax, Ltd. Range-5(3), Kalyaniwalla & Mistry Llp Vs. Esplanade House, 2 N D Floor, Room No.525B, 5Th Floor, M.K. Marg, 29, Hazarimal Somani Marg, Mumbai-400 020 Fort, Mumbai-400 001 (Appellant) (Respondent)

For Appellant: Shri Jeet Kamdar , Shri Falee HFor Respondent: Shri
Section 115Section 14Section 143Section 144C

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI NARFENDRAKUMAR CHOUDHARY , JM & & The Great Eastern Shipping Co. The Dy. Commissioner of Ltd. Income-tax, Kalyaniwalla & Mistry LLP Range-5(3), Esplanade House, 2 n d floor, Vs. Room No.525B, 5th Floor, M.K. Marg, 29, Hazarimal Somani Marg, Fort, Mumbai-400 001 Mumbai-400 020 (Appellant) (Respondent) PAN No. AAACT1565C The Dy. Commissioner of Income- The Great Eastern Shipping Co. tax, Ltd. Range-5(3), Kalyaniwalla & Mistry LLP Vs. Esplanade House, 2 n d floor, Room No.525B, 5th Floor, M.K. Marg, 29, Hazarimal Som…

The Great Eastern Shipping Co. Ltd, Mumbai vs. DCIT RG 5(3), Mumbai

In the result, appeal filed by the learned assessing officer is dismissed

ITA 1656/MUM/2014[2009-10]Status: DisposedITAT Mumbai13 Sept 2023AY 2009-10

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm The Great Eastern Shipping Co. The Dy. Commissioner Of Ltd. Income-Tax, Kalyaniwalla & Mistry Llp Range-5(3), Esplanade House, 2 Nd Floor, Vs. Room No.525B, 5Th Floor, M.K. Marg, 29, Hazarimal Somani Marg, Fort, Mumbai-400 001 Mumbai-400 020 (Appellant) (Respondent) Pan No. Aaact1565C The Dy. Commissioner Of The Great Eastern Shipping Income-Tax, Co. Ltd. Range-5(3), Kalyaniwalla & Mistry Llp Vs. Esplanade House, 2 Nd Floor, Room No.525B, 5Th Floor, M.K. Marg, 29, Hazarimal Somani Marg, Mumbai-400 020 Fort, Mumbai-400 001 (Appellant) (Respondent)

For Appellant: Shri Jitendra Jain, AdvocateFor Respondent: Shri Manoj Mishra, CIT DR
Section 115Section 143Section 143(3)Section 144CSection 14A

…ITA Nos. 3272/Mum/2015 & 1656/Mum/2014 The Great Eastern Shipping Co. Ltd.; A.Y. 09-10 IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND MS. KAVITHA RAJAGOPAL, JM The Great Eastern Shipping Co. The Dy. Commissioner of Ltd. Income-tax, Kalyaniwalla & Mistry LLP Range-5(3), Esplanade House, 2 nd floor, Vs. Room No.525B, 5th Floor, M.K. Marg, 29, Hazarimal Somani Marg, Fort, Mumbai-400 001 Mumbai-400 020 (Appellant) (Respondent) PAN No. AAACT1565C The Dy. Commissioner of The Great Eastern Shipping Income-tax, Co. Ltd. Range-5(3), Kalyaniwalla & Mistry LLP Vs. Esplanade H…

DCIT Corporate Circle-1, Coimbatore vs. L G Balakrishan & Bros Ltd, Coimbatore

Appeal stand allowed for statistical purposes

ITA 396/CHNY/2023[2014-15]Status: DisposedITAT Chennai30 Aug 2023AY 2014-15

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.396/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) Dcit M/S. L.G. Balakrishnan & Bros Ltd. बनाम/ Corporate Circle-1, 6/16/13, Krishnarayapuram Road, Vs. Coimbatore – 641 018 Ganapathy, Coimbatore-641 006. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacl-3740-P (अपीलाथ"/Appellant) : (" थ" / Respondent) & आयकरअपील सं./ It(Tp)A No.33/Chny/2023 (िनधा*रण वष* / Assessment Year: 2014-15) M/S. L.G. Balakrishnan & Bros Ltd. Dcit बनाम 6/16/13, Krishnarayapuram Road, Corporate Circle-1, / Vs. Ganapathy, Coimbatore-641 006. Coimbatore – 641 018 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacl-3740-P (अपीलाथ"/Appellant) : (" थ" / Respondent) Revenue By : Shri G.Suresh (Addl Cit)- Ld.Dr Assessee By : Shri B. Ramakrishnan (Fca)-Ld .Ar सुनवाईकीतारीख/Date Of Hearing : 01-08-2023 घोषणाकीतारीख /Date Of Pronouncement : 30-08-2023 आदेश / O R D E R

For Appellant: Shri B. Ramakrishnan (FCA)-Ld .ARFor Respondent: Shri G.Suresh (Addl CIT)- Ld.DR
Section 115JSection 143(3)Section 14ASection 80ISection 92C

…ovo consideration. The grounds raised in cross-appeal stand allowed for statistical purposes. 6. So far as adjustment of disallowance u/s 14A is concerned, we find that, considering the decision of Special Bench of Delhi Tribunal in Vireet Investment P. Ltd. (82 Taxmann.com 415), no such disallowance could be made while computing Book Profit u/s 115JB. Therefore, Ld. AO is directed not to add the disallowance u/s 14A u/s 115JB. The corresponding ground in assessee’s appeal stand allowed. 7. The appeal of the revenue stand allowed for statistical purposes. The appeal of the assessee stands partly allowed in terms…

M/S Mafatlal Industries Limited, Mumbai vs. Dy Commissioner of Income Tax-Central Circle-8(2), Mumbai

In the result, appeal is partly allowed

ITA 881/MUM/2023[2011-12]Status: DisposedITAT Mumbai22 Aug 2023AY 2011-12

Bench: Shri Amit Shukla () & Ms. Padmavathy S. ()

Section 143(1)Section 14ASection 36(1)(iii)Section 40

…1 ITA 881/Mum/2023 Mafatlal Industries Limited IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”,MUMBAI BEFORE SHRI AMIT SHUKLA (JUDICIAL MEMBER) AND MS. PADMAVATHY S. (ACCOUNTANT MEMBER) I.T.A. No.881/Mum/2023 (Assessment year : 2011-12) M/s Mafatlal Industries Limited vs DCIT-CC-8(2), Mumbai 4th Floor, Mafatlal House Room No.658, Aayakar Bhavan HT Parekh Marg, Backbay M.K. Road, Mumbai-400 020 Reclamation, Mumbai-400 020 PAN : AAACM2813L APPELLANT RESPONDENT Present for the Assessee Shri Jigar Mehta Present for the Department Ms. Riddhi Mishra – CIT DR Date of hearing 16/08/2023 Date of pronouncement 22/…