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.

Trent Ltd, Mumbai vs. Addl. C.I.T.-2(3), Mumbai

ITA 5775/MUM/2011[2007-08]Status: DisposedITAT Mumbai15 Jul 2020AY 2007-08

Bench: Shri C.N. Prasad, Hon'Ble & Shri S. Rifaur Rahman, Hon'Blem/S. Trent Ltd., V. Add. Cit – 2(3) Bombay House, 2Nd Floor, 24 Aayakar Bhavan, M.K. Road Homi Mody Street, Fort Mumbai Mumbai – 400 001 Pan: Aaacl1838J (Appellant) (Respondent) Addl. Cit – 2(3) V. M/S. Trent Ltd., Room No. 556, 5Th Floor Bombay House, 2Nd Floor, 24 Aayakar Bhavan, M.K. Road Homi Mody Street, Fort Mumbai - 400 020 Mumbai – 400 001 Pan: Aaacl1838J (Appellant) (Respondent) M/S. Trent Ltd., V. Dy. Cit – 2(3) Bombay House, 2Nd Floor, 24 Aayakar Bhavan, M.K. Road Homi Mody Street, Fort Mumbai Mumbai – 400 001 Pan: Aaacl1838J (Appellant) (Respondent)

Section 14ASection 35DSection 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER M/s. Trent Ltd., v. Add. CIT – 2(3) Bombay House, 2nd Floor, 24 Aayakar Bhavan, M.K. Road Homi Mody Street, Fort Mumbai Mumbai – 400 001 PAN: AAACL1838J (Appellant) (Respondent) Addl. CIT – 2(3) v. M/s. Trent Ltd., Room No. 556, 5th Floor Bombay House, 2nd Floor, 24 Aayakar Bhavan, M.K. Road Homi Mody Street, Fort Mumbai - 400 020 Mumbai – 400 001 PAN: AAACL1838J (Appellant) (Respondent) M/s. Trent Ltd., v. Dy. CIT – 2(3) Bombay House, 2nd Floor, 24 Aa…

DCIT, Circle - 8(2), Kolkata vs. M/S. Spml Infra Limited, Kolkata

In the result, this appeal of the Revenue is dismissed

ITA 1950/KOL/2018[2015-16]Status: DisposedITAT Kolkata10 Jul 2020AY 2015-16

Bench: Sri J. Sudhakar Reddy & Sri S.S. Godara)

Section 14ASection 250Section 80

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘D’ BENCH, KOLKATA (Virtual Court) (Before Sri J. Sudhakar Reddy, Accountant Member & Sri S.S. Godara, Judicial Member) I.T.A. Nos. 1212, 1410 & 1950/Kol/2018 Assessment Years: 2012-13, 2013-14 & 2015-16 DCIT, Circle-8(2), Kolkata................................................................................................Appellant Vs. M/s. SPML Infra Limited.………………..….....................................................................Respondent [PAN: AADCS 2469 K] Appearances by: Sh. Jayanta Khanra, JCIT, Sr. DR, appeared on behalf of the Revenue. Sh. S.K. Tulsian,…

DCIT, Circle - 8(2), Kolkata vs. M/S. Spml Infra Limited, Kolkata

In the result, the appeal of the Revenue is dismissed

ITA 1698/KOL/2018[2014-15]Status: DisposedITAT Kolkata10 Jul 2020AY 2014-15

Bench: Sri J. Sudhakar Reddy & Sri S.S. Godara)

Section 115JSection 13Section 14ASection 251Section 36Section 80

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘D’ BENCH, KOLKATA (Virtual Court) (Before Sri J. Sudhakar Reddy, Accountant Member & Sri S.S. Godara, Judicial Member) I.T.A. No. 1698/Kol/2018 Assessment Year: 2014-15 DCIT, Circle-8(2), Kolkata................................................................................................Appellant Vs. M/s. SPML Infra Limited.………………..….....................................................................Respondent [PAN: AADCS 2469 K] Appearances by: Sh. Supriyo Pal, Addl. CIT, Sr. DR, appeared on behalf of the Revenue. Sh. S.K. Tulsian, Adv., appeared on behalf of the…

DCIT, Circle - 8(2), Kolkata vs. M/S. Spml Infra Limited, Kolkata

In the result, this appeal of the Revenue is dismissed

ITA 1410/KOL/2018[2013-14]Status: DisposedITAT Kolkata10 Jul 2020AY 2013-14

Bench: Sri J. Sudhakar Reddy & Sri S.S. Godara)

Section 14ASection 250Section 80

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘D’ BENCH, KOLKATA (Virtual Court) (Before Sri J. Sudhakar Reddy, Accountant Member & Sri S.S. Godara, Judicial Member) I.T.A. Nos. 1212, 1410 & 1950/Kol/2018 Assessment Years: 2012-13, 2013-14 & 2015-16 DCIT, Circle-8(2), Kolkata................................................................................................Appellant Vs. M/s. SPML Infra Limited.………………..….....................................................................Respondent [PAN: AADCS 2469 K] Appearances by: Sh. Jayanta Khanra, JCIT, Sr. DR, appeared on behalf of the Revenue. Sh. S.K. Tulsian,…

DCIT, Circle - 8(2), Kolkata vs. M/S. Spml Infra Limited, Kolkata

In the result, this appeal of the Revenue is dismissed

ITA 1212/KOL/2018[2012-13]Status: DisposedITAT Kolkata10 Jul 2020AY 2012-13

Bench: Sri J. Sudhakar Reddy & Sri S.S. Godara)

Section 14ASection 250Section 80

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘D’ BENCH, KOLKATA (Virtual Court) (Before Sri J. Sudhakar Reddy, Accountant Member & Sri S.S. Godara, Judicial Member) I.T.A. Nos. 1212, 1410 & 1950/Kol/2018 Assessment Years: 2012-13, 2013-14 & 2015-16 DCIT, Circle-8(2), Kolkata................................................................................................Appellant Vs. M/s. SPML Infra Limited.………………..….....................................................................Respondent [PAN: AADCS 2469 K] Appearances by: Sh. Jayanta Khanra, JCIT, Sr. DR, appeared on behalf of the Revenue. Sh. S.K. Tulsian,…

DCIT 5(2)(1), Mumbai vs. Jsw Power Trading Co. Ltd, Mumbai

In the result, the appeal filed by the revenue is hereby ordered to be dismissed

ITA 518/MUM/2019[2013-14]Status: DisposedITAT Mumbai06 Jul 2020AY 2013-14

Bench: Shri Pramod Kumar, Vp & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.518/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2013-14) Dcit 5(2)(1) बिधम/ Jsw Power Trading Co. Ltd. R. No.525, Aayakar 5A, Jindal Mansion, Vs. Bhawan, M.K. Rd, Mumbai- Dr. G. Deshmukh Marg, Peddar Road, Mumbai- 400020. 400026 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabcj5740L (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri Padma Ram Mirdha (Dr) Assessee By: Shri Gaurav Kabra (Ar) सुनवाई की तारीख / Date Of Hearing: 06/02/2020 घोषणा की तारीख /Date Of Pronouncement: 06/07/2020 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue Has Filed The Present Appeal Against The Order Dated 03.10.2018 Passed By The Commissioner Of Income Tax (Appeals) -10, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2013- 14. 2. The Revenue Has Raised The Following Grounds: -

For Appellant: Shri Gaurav Kabra (AR)For Respondent: Shri Padma Ram Mirdha (DR)
Section 115JSection 143(2)Section 14ASection 2

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI PRAMOD KUMAR, VP AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No.518/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2013-14) DCIT 5(2)(1) बिधम/ JSW Power Trading Co. Ltd. R. No.525, Aayakar 5A, Jindal Mansion, Vs. Bhawan, M.K. Rd, Mumbai- Dr. G. Deshmukh Marg, Peddar Road, Mumbai- 400020. 400026 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AABCJ5740L (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue by: Shri Padma Ram Mirdha (DR) Assessee by: Shri Gaurav Kabra (AR) सुनवाई की तारीख / Date of Hearing: 06/02/2020 घोषणा की तारीख /Date of Pronounce…

United Shippers Ltd., Mumbai vs. DCIT - 3(3), Mumbai

In the result the appeal filed by the assessee is allowed

ITA 5815/MUM/2018[2015-16]Status: DisposedITAT Mumbai06 Jul 2020AY 2015-16

Bench: Shri Pramod Kumar & Shri Amarjit Singh

Section 143(2)Section 14A

…ITA. No.5815/M/2018 A.Y.2015-16 IN THE INCOME TAX APPELLATE TRIBUNAL “F ” BENCH MUMBAI BEFORE SHRI PRAMOD KUMAR, VICE PRESIDENT & SHRI AMARJIT SINGH, JUDICIAL MEMBER ITA No. 5815/Mum/2018: (Assessment Year: 2015-16) United Shippers Ltd., Vs. Dy. Commissioner of Icome- 2nd Floor, United India Bldg., Sir tax-3(3), Mumbai. P.M. Road, Fort, Mumbai-400001. PAN No. AAACUO764C (Appellant) .. (Respondent) Assessee by ShrI Bhupendra Karkhanis (AR) Revenue by Shri Chaudhary Arunkumar Singh.(DR) Date of Hearing 28 /01/2020 Date of Pronouncement 06/07/2020 आदेश / O R D E R PER AMARJIT SINGH, J.M. The assessee has f…

Voltas Ltd, Mumbai vs. ACIT 8(3)(2), Mumbai

The appeal of the revenue is dismissed

ITA 6612/MUM/2018[2012-13]Status: DisposedITAT Mumbai30 Jun 2020AY 2012-13

Bench: Shri Pramod Kumar() & Shri Ravish Sood () Assessment Year: 2012-13 Voltas Limited Asst. Cit Range-8(3)(2) Voltas House-A, 4Th Floor, Vs. Room No. 615, 6Th Floor, Dr. Babasaheb Ambedkar Aayakar Bhavan, M.K. Road Road, Chinchpokli, Mumbai – 400 020 Mumbai 400 033 Pan No. Aaacv2809D Appellant Respondent & Assessment Year: 2012-13 Dcit-8(3)(2) Voltas Limited R. No.615, 6Th Floor, Vs. Voltas House-A, 4Th Floor, Aayakar Bhavan, M.K. Road Dr. Babasaheb Ambedkar Road, Mumbai- 400 020 Chinchpokli, Mumbai 400 033 Pan No. Aaacv2809 Appellant Respondent

For Appellant: Shri. Nitesh JoshiFor Respondent: Shri. Uodal Raj Singh, D.R
Section 143(3)Section 14ASection 40

…IT(A) to exclude certain investments, those investments which have not yielded any exempt income during the year under consideration would also be excluded as per the decision of Delhi Tribunal (Special Bench) rendered in ACIT Vs. Vireet Investment (P.) Ltd. [82 Taxmann.com 415]. Accordingly, Ground No.1 of assessee’s appeal may be treated as partly allowed for statistical purposes.” As the fact pattern involved in the case of the assessee for the year under consideration remains the same as was there before the Tribunal in the assessee‟s own case for A.Y 2009-10 and A.Y 2010-11, therefore, we respectfully follo…

DCIT 16(1), Mumbai vs. Siti Cable Network Ltd., Mumbai

ITA 3760/MUM/2018[2013-14]Status: DisposedITAT Mumbai25 Jun 2020AY 2013-14

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) आयकर अपील सं./ I.T.A. No.3760/Mum/2018 (िनधा"रण वष" / Assessment Year: 2013-14) Dcit-16(1) M/S. Siti Cable Network Ltd. बनाम/ Room No.439 135, Continental Building Aaykar Bhavan, M.K. Marg Dr. Annie Besant Road Vs. Mumbai-400 020. Worli, Mumbai-400 018. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacw-6349-M (अपीलाथ"/Appellant) (""थ" / Respondent) : & C.O. No.157/Mum/2019 (Arising Out Of Ita No. 3760/Mum/2018) (िनधा"रण वष" / Assessment Year: 2013-14) M/S. Siti Cable Network Ltd. Dcit-16(1) बनाम/ 135, Continental Building Room No.439 Dr. Annie Besant Road Aaykar Bhavan, M.K. Marg Vs. Worli, Mumbai-400 018. Mumbai-400 020. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacw-6349-M (अपीलाथ"/Appellant) (""थ" / Respondent) : Assessee By : Shri Jay Bhansali -Ld. Ar Revenue By : Shri V. Vinod Kumar -Ld. Dr सुनवाई की तारीख/ : 25/06/2020 Date Of Hearing घोषणा की तारीख / : 25/06/2020 Date Of Pronouncement

For Appellant: Shri Jay Bhansali -Ld. ARFor Respondent: Shri V. Vinod Kumar -Ld. DR
Section 115JSection 14ASection 57

…1 Assessment Year :2013-14 आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण “जी आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण जी जी” ” ” ” "यायपीठ मुंबई म"। जी "यायपीठ मुंबई म"। "यायपीठ मुंबई म"। "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI माननीय "ी महावीर िसंह, उपा"" एवं माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" के सम"। BEFORE HON’BLE SHRI MAHAVIR SINGH, VP AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM (Hearing Through Video Conferencing Mode) आयकर अपील सं./ I.T.A. No.3760/Mum/2018 (िनधा"रण वष" / Assessment Year: 2013-14) DCIT-16(1) M/s. Siti Cable Network Ltd. बनाम/ Room No.439 135, Continental Building Aayka…

Oriental Carbon & Chemicals Ltd, Kolkata vs. Addl. CIT Range 10, Kolkata

Appeal is allowed and Revenue’s cross-appeal is dismissed in above terms

ITA 27/KOL/2017[2011-12]Status: DisposedITAT Kolkata12 Jun 2020AY 2011-12

Bench: Shri P.M. Jagtap, V.P & Shri S. S. Godara, Jm आयकर अपीलसं./I.T.A No.27/Kol/2017 ("नधा"रण वष" / Assessment Year: 2011-12) Oriental Carbon & Chemicals Vs. Acit, Range-10, Kolkata Ltd Duncan House 4Th Floor, 31, Netaji Subhas Road, Kol-1. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaaco3006F (Assessee) .. (Revenue/Department) आयकर अपीलसं./I.T.A No.251/Kol/2017 ("नधा"रण वष" / Assessment Year: 2011-12) Acit, Circle-10(2), Kolkata Vs. Oriental Carbon & Chemicals Ltd Duncan House 4Th Floor, 31, Netaji Subhas Road, Kol-1. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaaco3006F (Revenue/Department) .. ((Assessee) Appellant By : Shri U. H Rai, A/R Respondent By : Shri Dhrubajyoti Ray, Sr. Dr सुनवाईक"तार"ख/ Date Of Hearing : 21/02/2020 घोषणाक"तार"ख/Date Of Pronouncement : 12/06/2020 आदेश / O R D E R Per Shri S. S. Godara: These Assessee’S & Revenue’S Cross-Appeals For Assessment Year 2011-12 Arise Against The Commissioner Of Income Tax (A) - 15, Kolkata Dated 16.11.2016 Passed In Case No.403/Cit(A)-15/15-16/R-10/R&T/Kol Involving Proceedings U/S 143(3) Of The Income Tax Act, 1961; In Short ‘The Act’. Heard Both The Parties. Case File Perused.

For Appellant: Shri U. H Rai, A/RFor Respondent: Shri Dhrubajyoti Ray, Sr. DR
Section 143(3)Section 36

…IN THE INCOME TAX APPELLATE TRIBUNAL “A”, BENCH KOLKATA BEFORE SHRI P.M. JAGTAP, V.P & SHRI S. S. GODARA, JM आयकर अपीलसं./I.T.A No.27/Kol/2017 ("नधा"रण वष" / Assessment Year: 2011-12) Oriental Carbon & Chemicals Vs. ACIT, Range-10, Kolkata Ltd Duncan House 4th Floor, 31, Netaji Subhas Road, Kol-1. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAACO3006F (Assessee) .. (Revenue/Department) आयकर अपीलसं./I.T.A No.251/Kol/2017 ("नधा"रण वष" / Assessment Year: 2011-12) ACIT, Circle-10(2), Kolkata Vs. Oriental Carbon & Chemicals Ltd Duncan House 4th Floor, 31, Netaji Subhas Road, Kol-1. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAACO3…

ACIT, Central Circle-10(2), Kolkata vs. M/S Oriental Carbon & Chemiclas Ltd., Kolkata

Appeal is allowed and Revenue’s cross-appeal is dismissed in above terms

ITA 251/KOL/2017[2011-2012]Status: DisposedITAT Kolkata12 Jun 2020AY 2011-2012

Bench: Shri P.M. Jagtap, V.P & Shri S. S. Godara, Jm आयकर अपीलसं./I.T.A No.27/Kol/2017 ("नधा"रण वष" / Assessment Year: 2011-12) Oriental Carbon & Chemicals Vs. Acit, Range-10, Kolkata Ltd Duncan House 4Th Floor, 31, Netaji Subhas Road, Kol-1. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaaco3006F (Assessee) .. (Revenue/Department) आयकर अपीलसं./I.T.A No.251/Kol/2017 ("नधा"रण वष" / Assessment Year: 2011-12) Acit, Circle-10(2), Kolkata Vs. Oriental Carbon & Chemicals Ltd Duncan House 4Th Floor, 31, Netaji Subhas Road, Kol-1. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaaco3006F (Revenue/Department) .. ((Assessee) Appellant By : Shri U. H Rai, A/R Respondent By : Shri Dhrubajyoti Ray, Sr. Dr सुनवाईक"तार"ख/ Date Of Hearing : 21/02/2020 घोषणाक"तार"ख/Date Of Pronouncement : 12/06/2020 आदेश / O R D E R Per Shri S. S. Godara: These Assessee’S & Revenue’S Cross-Appeals For Assessment Year 2011-12 Arise Against The Commissioner Of Income Tax (A) - 15, Kolkata Dated 16.11.2016 Passed In Case No.403/Cit(A)-15/15-16/R-10/R&T/Kol Involving Proceedings U/S 143(3) Of The Income Tax Act, 1961; In Short ‘The Act’. Heard Both The Parties. Case File Perused.

For Appellant: Shri U. H Rai, A/RFor Respondent: Shri Dhrubajyoti Ray, Sr. DR
Section 143(3)Section 36

…IN THE INCOME TAX APPELLATE TRIBUNAL “A”, BENCH KOLKATA BEFORE SHRI P.M. JAGTAP, V.P & SHRI S. S. GODARA, JM आयकर अपीलसं./I.T.A No.27/Kol/2017 ("नधा"रण वष" / Assessment Year: 2011-12) Oriental Carbon & Chemicals Vs. ACIT, Range-10, Kolkata Ltd Duncan House 4th Floor, 31, Netaji Subhas Road, Kol-1. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAACO3006F (Assessee) .. (Revenue/Department) आयकर अपीलसं./I.T.A No.251/Kol/2017 ("नधा"रण वष" / Assessment Year: 2011-12) ACIT, Circle-10(2), Kolkata Vs. Oriental Carbon & Chemicals Ltd Duncan House 4th Floor, 31, Netaji Subhas Road, Kol-1. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAACO3…

Mahanadi Coalfields Ltd., Sambalpur vs. DCIT, Circle-2(1), Sambalpur

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

ITA 174/CTK/2018[2015-16]Status: DisposedITAT Cuttack05 Jun 2020AY 2015-16

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अपीऱ सं./Ita No.174/Ctk/2018 (नििाारण वषा / Assessment Year : 2015 - 2016) Mahanadi Coalfields Ltd., Vs. Dcit, Circle-2(1), Sambalpur Jagriti Vihar, Burla, Sambalpur स्थायी ऱेखा सं./Pan No. : Aabcm 5188 P (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. यनधागररती की ओर से /Assessee By : Shri S.S.Podar, Ca राजस्व की ओर से /Revenue By : Shri S.M.Keshkamat, Citdr सुनवाई की तारीख / Date Of Hearing : 15/01/2020 घोषणा की तारीख/Date Of Pronouncement : 05/06/2020 आदेश / O R D E R Per L.P.Sahu, Am :

For Appellant: Shri S.S.Podar, CAFor Respondent: Shri S.M.Keshkamat, CITDR
Section 143(3)Section 14ASection 32Section 35ESection 37Section 37(1)

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH CUTTACK श्री सी.एम.गगग, न्याययक सदस्य एवं श्री एऱ.ऩी.साहु,ऱेखा सदस्य के समऺ BEFORE SHRI C.M. GARG, JM & SHRI L.P. SAHU, AM आयकर अपीऱ सं./ITA No.174/CTK/2018 (नििाारण वषा / Assessment Year : 2015 - 2016) Mahanadi Coalfields Ltd., Vs. DCIT, Circle-2(1), Sambalpur Jagriti Vihar, Burla, Sambalpur स्थायी ऱेखा सं./PAN No. : AABCM 5188 P (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. यनधागररती की ओर से /Assessee by : Shri S.S.Podar, CA राजस्व की ओर से /Revenue by : Shri S.M.Keshkamat, CITDR सुनवाई की तारीख / Date of Hearing : 15/0…

Oberoi Hotels Private Limited, Kolkata vs. DCIT, Circle - 8(2), Kolkata

In the result, appeal of the Revenue is dismissed

ITA 1667/KOL/2018[2013-14]Status: DisposedITAT Kolkata29 May 2020AY 2013-14

Bench: Shri J. Sudhakar Reddy, Am & Shri S.S. Godara, Jm] I.T.A. Nos. 1626 & 1627/Kol/2018 Assessment Year 2012-13 & 2013-14 D.C.I.T., Circle 8(2) Kolkata..............................…………………………….............................Appellant P-7, Chowringhee Square, Kolkata – 700069. Vs M/S. Oberoi Hotels Pvt. Ltd.....................…………………................................................Respondent 4, Mangoe Lane, 6Th Floor, Kolkata – 700 001. [Pan: Aaaco 3408 K]

Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH ‘A’, KOLKATA [Before Shri J. Sudhakar Reddy, AM & Shri S.S. Godara, JM] I.T.A. Nos. 1626 & 1627/Kol/2018 Assessment Year 2012-13 & 2013-14 D.C.I.T., Circle 8(2) Kolkata..............................…………………………….............................Appellant P-7, Chowringhee Square, Kolkata – 700069. vs M/s. Oberoi Hotels Pvt. Ltd.....................…………………................................................Respondent 4, Mangoe Lane, 6th Floor, Kolkata – 700 001. [PAN: AAACO 3408 K] I.T.A. Nos. 1666 & 1667/Kol/2018 Assessment Year 2012-13 & 2013-14 M/s. Oberoi Hotels Pvt.…

Oberoi Hotels Private Limited, Kolkata vs. DCIT, Circle - 8(2), Kolkata

In the result, appeal of the Revenue is dismissed

ITA 1666/KOL/2018[2012-13]Status: DisposedITAT Kolkata29 May 2020AY 2012-13

Bench: Shri J. Sudhakar Reddy, Am & Shri S.S. Godara, Jm] I.T.A. Nos. 1626 & 1627/Kol/2018 Assessment Year 2012-13 & 2013-14 D.C.I.T., Circle 8(2) Kolkata..............................…………………………….............................Appellant P-7, Chowringhee Square, Kolkata – 700069. Vs M/S. Oberoi Hotels Pvt. Ltd.....................…………………................................................Respondent 4, Mangoe Lane, 6Th Floor, Kolkata – 700 001. [Pan: Aaaco 3408 K]

Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH ‘A’, KOLKATA [Before Shri J. Sudhakar Reddy, AM & Shri S.S. Godara, JM] I.T.A. Nos. 1626 & 1627/Kol/2018 Assessment Year 2012-13 & 2013-14 D.C.I.T., Circle 8(2) Kolkata..............................…………………………….............................Appellant P-7, Chowringhee Square, Kolkata – 700069. vs M/s. Oberoi Hotels Pvt. Ltd.....................…………………................................................Respondent 4, Mangoe Lane, 6th Floor, Kolkata – 700 001. [PAN: AAACO 3408 K] I.T.A. Nos. 1666 & 1667/Kol/2018 Assessment Year 2012-13 & 2013-14 M/s. Oberoi Hotels Pvt.…

DCIT, Circle - 8(2), Kolkata vs. M/S. Oberoi Hotels Pvt. Ltd., Kolkata

In the result, appeal of the Revenue is dismissed

ITA 1627/KOL/2018[2013-14]Status: DisposedITAT Kolkata29 May 2020AY 2013-14

Bench: Shri J. Sudhakar Reddy, Am & Shri S.S. Godara, Jm] I.T.A. Nos. 1626 & 1627/Kol/2018 Assessment Year 2012-13 & 2013-14 D.C.I.T., Circle 8(2) Kolkata..............................…………………………….............................Appellant P-7, Chowringhee Square, Kolkata – 700069. Vs M/S. Oberoi Hotels Pvt. Ltd.....................…………………................................................Respondent 4, Mangoe Lane, 6Th Floor, Kolkata – 700 001. [Pan: Aaaco 3408 K]

Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH ‘A’, KOLKATA [Before Shri J. Sudhakar Reddy, AM & Shri S.S. Godara, JM] I.T.A. Nos. 1626 & 1627/Kol/2018 Assessment Year 2012-13 & 2013-14 D.C.I.T., Circle 8(2) Kolkata..............................…………………………….............................Appellant P-7, Chowringhee Square, Kolkata – 700069. vs M/s. Oberoi Hotels Pvt. Ltd.....................…………………................................................Respondent 4, Mangoe Lane, 6th Floor, Kolkata – 700 001. [PAN: AAACO 3408 K] I.T.A. Nos. 1666 & 1667/Kol/2018 Assessment Year 2012-13 & 2013-14 M/s. Oberoi Hotels Pvt.…

DCIT, Circle - 8(2), Kolkata vs. M/S. Oberoi Hotels Pvt. Ltd., Kolkata

In the result, appeal of the Revenue is dismissed

ITA 1626/KOL/2018[2012-13]Status: DisposedITAT Kolkata29 May 2020AY 2012-13

Bench: Shri J. Sudhakar Reddy, Am & Shri S.S. Godara, Jm] I.T.A. Nos. 1626 & 1627/Kol/2018 Assessment Year 2012-13 & 2013-14 D.C.I.T., Circle 8(2) Kolkata..............................…………………………….............................Appellant P-7, Chowringhee Square, Kolkata – 700069. Vs M/S. Oberoi Hotels Pvt. Ltd.....................…………………................................................Respondent 4, Mangoe Lane, 6Th Floor, Kolkata – 700 001. [Pan: Aaaco 3408 K]

Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH ‘A’, KOLKATA [Before Shri J. Sudhakar Reddy, AM & Shri S.S. Godara, JM] I.T.A. Nos. 1626 & 1627/Kol/2018 Assessment Year 2012-13 & 2013-14 D.C.I.T., Circle 8(2) Kolkata..............................…………………………….............................Appellant P-7, Chowringhee Square, Kolkata – 700069. vs M/s. Oberoi Hotels Pvt. Ltd.....................…………………................................................Respondent 4, Mangoe Lane, 6th Floor, Kolkata – 700 001. [PAN: AAACO 3408 K] I.T.A. Nos. 1666 & 1667/Kol/2018 Assessment Year 2012-13 & 2013-14 M/s. Oberoi Hotels Pvt.…

DCIT 7(3)(2), Mumbai vs. Piramal Enterrises Ltd, Mumbai

In the result, the appeal is dismissed

ITA 1799/MUM/2016[2011-12]Status: DisposedITAT Mumbai27 May 2020AY 2011-12

Bench: Sri Saktijit Dey, Jm & Sri S Rifaur Rahman, Am आयकर अपील सुं./ Ita No. 1799/Mum/2016 (यनर्ाािण वर्ा / Assessment Year 2011-12) The Dy. Commissioner Of Piramal Enterprises Limited Income-Tax, Range-7(3)(2), (Formerly Known As Piramal Room No. 669A, 6 Th Floor, Healthcare Limited) बनाम/ Aayakar Bhavan, Piramal Tower, Ganpatrao Vs. Mumbai-400 020 Kadam Marg, Lower Parel, Mumbai-400 013 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा सुं./Pan No. Aaacn4538P आयकर अपील सुं./ Ita No. 850/Mum/2015 (यनर्ाािण वर्ा / Assessment Year 2011-12) Piramal Enterprises Limited The Dy. Commissioner Of (Formerly Known As Piramal Income-Tax, Range-7(3)(2), Healthcare Limited) Room No. 669A, 6 Th Floor, बनाम/ Piramal Tower, Ganpatrao Aayakar Bhavan, Vs. Kadam Marg, Lower Parel, Mumbai-400 020 Mumbai-400 013 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) अपीलार्थी की ओि से / Appellant By : Shri A Mohan, Cit Dr प्रत्यर्थी की ओि से / Respondent By : Shri Jehangir D. Mistri, Madhur Agrawal, Ronak Doshi, Ars’ सुनवाई की िािीख / Date Of Hearing: 16.03.2020 घोर्णा की िािीख / Date Of Pronouncement: 27.05.2020

For Appellant: Shri A Mohan, CIT DRFor Respondent: Shri Jehangir D. Mistri
Section 143(3)Section 144C(13)

…आयकर अपीलीय अधिकरण “J” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI श्री शक्तिजीि डे,न्याययक सदस्य एवं श्री एस रिफ़ौि िहमान, लेखा सदस्य के समक्ष । BEFORE SRI SAKTIJIT DEY, JM AND SRI S RIFAUR RAHMAN, AM आयकर अपील सुं./ ITA No. 1799/Mum/2016 (यनर्ाािण वर्ा / Assessment Year 2011-12) The Dy. Commissioner of Piramal Enterprises Limited Income-tax, Range-7(3)(2), (Formerly known as Piramal Room No. 669A, 6 th Floor, Healthcare Limited) बनाम/ Aayakar Bhavan, Piramal tower, Ganpatrao Vs. Mumbai-400 020 Kadam Marg, Lower Parel, Mumbai-400 013 (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent…

Continental Carriers Pvt. Ltd., New Delhi vs. ITO, Ward- 6(3), New Delhi

In the result, appeal of the assessee is allowed

ITA 5404/DEL/2017[2013-14]Status: DisposedITAT Delhi20 Mar 2020AY 2013-14

Bench: Shri G.S. Pannu & Shri K. Narasimha Charyassessment Year: 2013-14

For Appellant: Sh. Rajan Malik, AdvFor Respondent: Sh. Jagdish Singh, Sr. DR
Section 10(38)Section 115Section 115JSection 14Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’ NEW DLEHI BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER Assessment Year: 2013-14 Continental Carriers Pvt. Ltd Income Tax Officer, 76-77, Kapashera, Bijwasan Vs. Ward-6(3), Road, New Delhi-110037. New Delhi. PAN:AAACC 0136E (Applicant) (Respondent) Appellant by: Sh. Rajan Malik, Adv. Respondent by: Sh. Jagdish Singh, Sr. DR Date of hearing: 16/3/2020 Date of order : 20/3/2020 ORDER PER K. NARASIMHA CHARY, J.M. Aggrieved by the order dated 23/3/2017 in appeal No.335/15-16 of CIT(A)-2 passed by the learned Commissi…

Mahendra Brothers Exports Private Limited, Mumbai vs. Deputy Commissioner of Income Tax - Central Circle 1(2), Mumbai

In the result, the appeal filed by the assessee is hereby ordered to be partly allowed

ITA 5218/MUM/2018[2008-09]Status: DisposedITAT Mumbai19 Mar 2020AY 2008-09

Bench: Shri Amarjit Singh, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं/ I.T.A. No.5218/Mum/2018 (निर्धारण वर्ा / Assessment Year: 2008-09) बिधम/ Mahendra Brothers Exports Dcit-Central Circle-1(2) 904, 9Th Floor, Old Cgo Pvt. Ltd. Vs. Ce-7011-15, 8Th Floor, Building, M.K. Road, Bharat Diamond Bourse, Mumbai-400020. Bandra Kurla Complex, Bandra (E), Mumbai- 400051. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aafcm0246E (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Karan Lala Revenue By: Ms. Jothilakshmi Nayak (Dr) सुनवाई की तारीख / Date Of Hearing: 10/02/2020 घोषणा की तारीख /Date Of Pronouncement: 19/03/2020 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Present Appeal Against The Order Dated 20.06.2018 Passed By The Commissioner Of Income Tax (Appeals) - 48, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2008- 09. 2. The Assessee Has Raised The Following Grounds: -

For Appellant: Shri Karan LalaFor Respondent: Ms. Jothilakshmi Nayak (DR)
Section 10(34)Section 132Section 143(2)Section 14ASection 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, JM AND SHRI MANOJ KUMAR AGGARWAL, AM आयकर अपील सं/ I.T.A. No.5218/Mum/2018 (निर्धारण वर्ा / Assessment Year: 2008-09) बिधम/ Mahendra Brothers Exports DCIT-Central Circle-1(2) 904, 9th Floor, Old CGO Pvt. Ltd. Vs. CE-7011-15, 8th Floor, Building, M.K. Road, Bharat Diamond Bourse, Mumbai-400020. Bandra Kurla Complex, Bandra (E), Mumbai- 400051. स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAFCM0246E (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee by: Shri Karan Lala Revenue by: Ms. Jothilakshmi Nayak (DR) सुनवाई की तारीख / Date…

Godavari Corporation P.Ltd, Mumbai vs. DCIT 1(1), Mumbai

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

ITA 3210/MUM/2013[2008-09]Status: DisposedITAT Mumbai16 Mar 2020AY 2008-09

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2008-09. Godavati Corporation P.Ltd., Vs. D.C.I.T.-1(1), Mumbai Industry House, 159, 5Th Floor, Aayakar Bhavan Churchgate Reclamation, M.K.Road, Mumbai-400020 Mumbai-400 020. Pan Aaacg1850D. Appellant. Respondent.

For Appellant: Ms. Arati Vissanji, ARFor Respondent: Shri V.Vinod Kumar, DR
Section 115JSection 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI C.N. PRASAD (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2008-09. Godavati Corporation P.Ltd., Vs. D.C.I.T.-1(1), Mumbai Industry House, 159, 5th Floor, Aayakar Bhavan Churchgate Reclamation, M.K.Road, Mumbai-400020 Mumbai-400 020. PAN AAACG1850D. Appellant. Respondent. Assessee by : Ms. Arati Vissanji, AR Revenue by : Shri V.Vinod Kumar, DR Date of Hearing : 06.03.2020 Date of pronouncement : 16.03.2020 ORDER PER N.K. PRADHAN, A.M. This is an appeal filed by the assessee. The relevant assessment year…