How many judgments cite ACIT v. Vireet Investment Pvt. Ltd.?

789 judgments on BharatTax cite ACIT v. Vireet Investment Pvt. Ltd. (82 Taxmann.com 415), spanning 2017 to 2026.

Which sections of the Income Tax Act does ACIT v. Vireet Investment Pvt. Ltd. come up under?

It is most often cited in judgments turning on Section 14A, Section 115JB, Section 143(3), Section 8D, Section 250, Section 37(1).

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 14A Section 115JB Section 143(3)Section 8D Section 250 Section 37(1)Section 154 Section 10(34)

Issues it is cited on

section 115jb(2)disallowance of interest expenditure book profits section 14a(2)disallowance under section 14a section 115j disallowance u/s 14a section 115jb section 14a section 92b transfer pricing adjustment arm's length price

Judgments citing ACIT v. Vireet Investment Pvt. Ltd.

DCIT Cen Cir 5(4), Mumbai vs. Satyam Realtors P.Ltd, Mumbai

In the result, the appeal filed by the revenue is dismissed

ITA 2391/MUM/2018[2014-15]Status: DisposedITAT Mumbai31 Jul 2019AY 2014-15

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2014-15

For Appellant: Mr. Nimesh R. Thar, ARFor Respondent: Mr. Chaudhary Arun Kumar Singh, DR

Section 115JSection 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2014-15 Dy. Commissioner of M/s Satyam Realtors Pvt. Ltd., 04, Income Tax, Central Circle- 3rd floor Capri, Anant Kanetkar Vs. 5(4), R.No. 1927, 19th floor, Marg, Bandra (East), Mumbai- Air India Building, Nariman 400051. Point, Mumbai-400021. PAN No. AACCS7290P Appellant Respondent Revenue by : Mr. Chaudhary Arun Kumar Singh, DR Assessee by : Mr. Nimesh R. Thar, AR Date of Hearing : 31/07/2019 Date of pronouncement : 31/07/2019 ORDER PER N.K. PR…

DCIT 10(2)(1), Mumbai vs. Laqshya Media P.Ltd, Mumbai

In the result, the appeal filed by the revenue is hereby ordered to be dismissed and the cross-objection of the assessee is hereby ordered to be partly allowed

ITA 2114/MUM/2018[2009-10]Status: DisposedITAT Mumbai31 Jul 2019AY 2009-10

Bench: Shri Shamim Yahya, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.2114/Mum/2018 (निर्धारण वर्ा / Assessment Year: 2009-10) Dcit-10(2)(1) बिधम/ M/S. Laqshya Media Pvt. Ltd Laqshya House, Next To Room No.216-A, Aayakar Vs. Rameshwar Temple, Bhavan, M.K. Road, Saraswati Baug, Society Mumbai-400020. Road, Jogeshwari (E), Mumbai-400060. Co. No.108/M/2019 (Arising Out Of Ita. No. 2114/Mum/2018) (निर्धारण वर्ा / Assessment Year: 2009-10) M/S. Laqshya Media Pvt. Ltd बिधम/ Dcit-10(2)(1) Laqshya House, Next To Room No.216-A, Aayakar Vs. Rameshwar Temple, Bhavan, M.K. Road, Saraswati Baug, Society Mumbai-400020. Road, Jogeshwari (E), Mumbai-400060. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacl5004C (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri S. Senthil Kumar (Dr) Assessee By: Shri M. P. Lohia/ Hemen Chandaniya सुनवाई की तारीख / Date Of Hearing: 11/06/2019 घोषणा की तारीख /Date Of Pronouncement: 31/07/2019

For Appellant: Shri M. P. Lohia/ HemenFor Respondent: Shri S. Senthil Kumar (DR)

Section 10Section 115JSection 36(1)(iii)

…justment of disallowance u/s 14A in computation of book profit u/s 115JB is concerned, we find that the matter stood squarely covered in assessee’s favour by the same 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 ITA. No.2114/M/18 CO. No.108/M/2019 A.Y. 2009-10 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 te…

ACIT Cir 2(1)(2), Mumbai vs. Fine Estates P.Ltd, Mumbai

In the result,both the appeal filed by the Revenue and

ITA 1979/MUM/2018[2013-14]Status: DisposedITAT Mumbai31 Jul 2019AY 2013-14

Bench: Shri Pawan Singh & Shri. G. Manjunatha

For Appellant: Sh. Rakesh Mohan, ARFor Respondent: Sh. Rajeev Gubgotra, DR

Section 115JSection 143(3)Section 14ASection 23Section 271Section 36

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND SHRI. G. MANJUNATHA, ACCOUNTANT MEMBER ITA No.1627/Mum./2018 (Assessment Year: 2013-14) M/s Fine Estate Private Limited 4th Floor, ManeckjiWadiaBldg, ……………. Appellant 127 M.G. Road, Mumbai PAN-AAACF2738F v/s DCIT, Circle 2(1)(2), Mumbai ……………. Respondent ITA No.1979/Mum./2018 (Assessment Year: 2013-14) ACIT, Circle 2(1)(2), Mumbai ……………. Appellant v/s M/s Fine Estate Private Limited 4th Floor, ManeckjiWadiaBldg, ……………. Respondent 127 M.G. Road, Mumbai PAN-AAACF2738F Assesseeby : Sh. Rakesh Mohan, AR Reven…

Fine Estates P.Ltd, Mumbai vs. DCIT Cir 2(1)(2), Mumbai

In the result,both the appeal filed by the Revenue and

ITA 1627/MUM/2018[2013-14]Status: DisposedITAT Mumbai31 Jul 2019AY 2013-14

Bench: Shri Pawan Singh & Shri. G. Manjunatha

For Appellant: Sh. Rakesh Mohan, ARFor Respondent: Sh. Rajeev Gubgotra, DR

Section 115JSection 143(3)Section 14ASection 23Section 271Section 36

S.Nihar & Co., Mumbai vs. Additional CIT-12(2), Mumbai

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

ITA 1487/MUM/2018[2011-12]Status: DisposedITAT Mumbai31 Jul 2019AY 2011-12

Bench: Shri Ramit Kochar, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.1487/Mum/2018 (निर्धारण वर्ा / Assessment Year: 2011-12) S. Nihar & Co. बिधम/ Additional Cit-12(2) 512, Maker Bhawan, Iii, Earnest House, Nariman Vs. New Marine Lines, Mumbai- Point, Mumbai-. 400020. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Absfs1058B (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee By: Shri Navin B. Gandhi Revenue By: Shri Chaudhary Arun Kumar Singh (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 23/07/2019 घोषणा की तारीख /Date Of Pronouncement: 31/07/2019 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Present Appeal Against The Order Dated 05.12.2017 Passed By The Commissioner Of Income Tax (Appeals) -28, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2011- 12. 2. The Assessee Has Raised The Following Grounds: -

For Appellant: Shri Navin B. GandhiFor Respondent: Shri Chaudhary Arun Kumar

Section 143(1)Section 143(2)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI RAMIT KOCHAR, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No.1487/Mum/2018 (निर्धारण वर्ा / Assessment Year: 2011-12) S. Nihar & Co. बिधम/ Additional CIT-12(2) 512, Maker Bhawan, III, Earnest House, Nariman Vs. New Marine Lines, Mumbai- Point, Mumbai-. 400020. स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : ABSFS1058B (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee by: Shri Navin B. Gandhi Revenue by: Shri Chaudhary Arun Kumar Singh (Sr. AR) सुनवाई की तारीख / Date of Hearing: 23/07/2019 घोषणा की तारीख /Date of Pronouncement: 31/07/2019…

M/S. Nsl Sugars Limited, Bangalore vs. Deputy Commissioner of Income - Tax, Circle - 5(1)(1), Bangalore

In the result appeal filed by revenue stands dismissed

ITA 597/BANG/2019[2010-11]Status: DisposedITAT Bangalore31 Jul 2019AY 2010-11

Bench: Shri B.R.Baskaran & Smt.Beena Pillai, Judical Member

For Appellant: Shri V.Chandrashekar, AdvocateFor Respondent: Shri R.N.Siddappaji, Addl.CIT

Section 115JSection 143Section 14ASection 154Section 234BSection 234CSection 3Section 7Section 8D

…of Windsor Gardens Private limited vs DCIT in ITA No. 722/Bang/2017 wherein, same analogy has been applied for computation of book profit. Assessee placed reliance upon decision of special bench in case of ACIT vs Vireet Investment (P) Ltd reported in (2017) 82 Taxmann.com 415. 6. Ld.SR DR though supported orders passed by authorities below, could not controvert aforesatted observations and decisions relied upon by Ld.AR. 7. We have perused submissions advanced by both sides in light of records placed before us. Admittedly, there is no exempt income earned by assessee during years under consideration. Under such…

DCIT- 3(3)(1), Mumbai vs. Quant Capital Pvt. Ltd., Mumbai

In the result, Revenue’s appeal is dismissed

ITA 3345/MUM/2018[2014-15]Status: DisposedITAT Mumbai26 Jul 2019AY 2014-15

Bench: Shri Saktijit Deyand Shri N.K. Pradhan

For Appellant: Shri Deepak M. JainFor Respondent: Shri D.G. Pansari

Section 115JSection 14ASection 8D(2)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBERAND SHRI N.K. PRADHAN,ACCOUNTANT MEMBER ITA no.3345/Mum./2018 (Assessment Year : 2014–15) Asstt. Commissioner of Income Tax ……………. Appellant Circle–19(2), Mumbai v/s Quant Capital Pvt. Ltd. 612–617, Maker Chambers–IV ……………. Respondent Nariman Point, Mumbai 400 021 PAN – AAACQ1646B Revenue by : Shri D.G. Pansari Assessee by : Shri Deepak M. Jain Date of Hearing – 09.07.2019 Date of Order – 26.07.2019 O R D E R PER SAKTIJIT DEY. J.M. Captioned appeal has been filed by the Revenue against order dated 15th March 201…

Deputy Commissioner of Income Tax Circle-2(1)(1), Bangalore vs. M/S Deccan Mining Syndicate Pvt Limited, Bangalore

In the result, both the appeals of the revenue and both the cross objections filed by the assessee are dismissed

ITA 786/BANG/2019[2013-14]Status: DisposedITAT Bangalore26 Jul 2019AY 2013-14

Bench: Shri B.R Baskaran & Smt. Beena Pillai

For Appellant: Smt. Suman Lunkar, CAFor Respondent: Shri R.N Siddappaji, Addl. CIT

Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH : BANGALORE BEFORE SHRI B.R BASKARAN, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos.786 & 787/Bang/2019 Assessment years : 2013-14 & 2014-15 The Dy. Commissioner of Income-tax Vs. M/s Deccan Mining Syndicate Pvt. Ltd., S-7, No.26, 2nd Floor, Esteem Arcade, Circle-2(1)(1), Bengaluru. Race Course Road, Bengaluru-560 001. PAN – AAACD 7081 R APPELLANT RESPONDENT AND CO Nos.46 & 47/Bang/2017 Assessment years : 2013-14 & 2014-15 (By Assessee) Revenue by : Shri R.N Siddappaji, Addl. CIT Assessee by : Smt. Suman Lunkar, CA Date of hearing :…

DCIT- CC- 3(3), Central Range-3, Mumbai vs. Mgn Agro Properties Pvt. Ltd. (Successor to Welspun Fintrade Pvt. Ltd.), Mumbai

In the result, the appeal filed by the revenue is dismissed

ITA 3177/MUM/2018[2013-14]Status: DisposedITAT Mumbai22 Jul 2019AY 2013-14

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2013-14 Dcit Cc 3(3), Central M/S Mgn Agro Properties Pvt. Range-3, Room No. Ltd. (Successor To Welspun Vs. 1923, 19Th Floor, Air Fintrade P Ltd.), 9Th Floor, B- India Building, Nariman Wing, Kamala Mills Compound, Point, Mumbai-400021. Senapati Bapat Marg, Lower Parel, Mumbai-400013. Pan No. Aaacw2877J Appellant Respondent

For Appellant: Mr. Mitesh N. Shah, ARFor Respondent: Mr. D.G. Pansari, DR

Section 10(34)Section 115JSection 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2013-14 DCIT CC 3(3), Central M/s MGN Agro Properties Pvt. Range-3, Room No. Ltd. (Successor to Welspun Vs. 1923, 19th floor, Air Fintrade P Ltd.), 9th floor, B- India Building, Nariman Wing, Kamala Mills Compound, Point, Mumbai-400021. Senapati Bapat Marg, Lower Parel, Mumbai-400013. PAN No. AAACW2877J Appellant Respondent Revenue by : Mr. D.G. Pansari, DR Assessee by : Mr. Mitesh N. Shah, AR Date of Hearing : 12/07/2019 Date of pronouncement : 22/…

R.S.Estate Developers Pvt. Ltd., Mumbai vs. DCIT- CC- 4(1), Mumbai

In the result, both the appeals are dismissed

ITA 3333/MUM/2018[2014-15]Status: DisposedITAT Mumbai19 Jul 2019AY 2014-15

Bench: Shri Saktijit Deyand Shri N.K. Pradhan

For Appellant: Shri R. MuralidharFor Respondent: Shri D.G. Pansari

Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBERAND SHRI N.K. PRADHAN, ACCOUNTANT MEMBER ITA no.3333/Mum./2018 (Assessment Year : 2014–15) R.S. Estate Developers Pvt. Ltd. Commerz, International Business Oberaoi Garden City ……………. Appellant Off. Western Express Highway Goregaon (E), Mumbai 400 063 PAN – AABCR6809C v/s Dy. Commissioner of Income Tax ……………. Respondent Central Circle–4(1), Mumbai ITA no.3911/Mum./2018 (Assessment Year : 2014–15) Dy. Commissioner of Income Tax ……………. Appellant Central Circle–4(1), Mumbai v/s R.S. Estate Developers Pvt. Ltd. Commerz…

The ACIT, Cir 2(1)(2), Ahmedabad vs. M/S. Mazda Ltd., Ahmedabad

In the result, the appeal of the Revenue is dismissed

ITA 3338/AHD/2015[2012-13]Status: DisposedITAT Ahmedabad15 Jul 2019AY 2012-13

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./Ita Nos.3075-3338/Ahd/2015 "नधा"रण वष"/Asstt. Year: 2012-2013 M/S. Mazda Limited D.C.I.T., Mazda House, 650/1, Vs. Circle-2(1)(2), Panchvati, 2Nd Lane, Ahmedabad. Ambawadi, Ahmedabad. Pan: Aabcm9273H

Section 10(34)Section 115JSection 14ASection 234ASection 271

…ven above. No disallowance under section 14A read with rule 8D(2)(i) and (ii) can be made in this case.” 6.1 We have also considered a similar judgment of Special Bench of Hon’ble Delhi Tribunal in the case of ACIT vs. Vireet Investment Pvt. Ltd. reported in 82 Taxmann.com 415; passed recently wherein it was held that the disallowances u/s 14A of the Act read with rule 8D of Income Tax Rules for the administrative expenses will be determined considering only those investments which yielded exempt income during the year. 6.2 In view of the above, we direct the Assessing Officer to compute the disallowance as per…

M/S. Mazda Limited., Ahmedabad vs. Dy. Commissioner of Income Tax, Ahmedabad

In the result, the appeal of the Revenue is dismissed

ITA 3075/AHD/2015[2012-13]Status: DisposedITAT Ahmedabad15 Jul 2019AY 2012-13

Section 10(34)Section 115JSection 14ASection 234ASection 271

Davalagiri Property Developers Private Limited, Bangalore vs. Assistant Commissioner of Income Tax Circle-2(1)(2), Bangalore

In the result, the appeal of the assessee is treated as allowed for statistical purposes

ITA 851/BANG/2019[2013-14]Status: DisposedITAT Bangalore12 Jul 2019AY 2013-14

Bench: Shri B.R Baskaran & Smt. Beena Pillaiassessment Year : 2013-14

For Appellant: Shri Ravish Rao, C.AFor Respondent: Shri R.N Siddappaji, Addl. CIT (DR)

Section 115JSection 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH : BANGALORE BEFORE SHRI B.R BASKARAN, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment year : 2013-14 Davalagiri Property Developers Pvt. Ltd., Vs. The Asst. Commissioner of Income- Prerana Chambers, 2nd Floor, Nehru tax, Nagar, Main Road, Kumar Park West, Circle – 2(1)(2), Bengaluru-560 020. Bengaluru. PAN – AACCD 3575 A APPELLANT RESPONDENT Appellant by : Shri Ravish Rao, C.A Respondent by : Shri R.N Siddappaji, Addl. CIT (DR) Date of hearing : 10.07.2019 Date of Pronouncement : 12.07.2019 O R D E R Per B.R Baskaran, Accountant Member The…

DCIT 12(1)(2), Mumbai vs. Business Match Services (I) P. Ltd., Mumbai

In the result, the appeal of the Revenue is dismissed

ITA 6330/MUM/2017[2012-13]Status: DisposedITAT Mumbai11 Jul 2019AY 2012-13

Bench: Shri Mahavir Singh & Shri Rajesh Kumarassessment Year: 2012-13

For Appellant: Shri Lakshmi Vara Prasad Gude, A.RFor Respondent: Shri Jitendra Jain, D.R

Section 115JSection 133(6)Section 143(1)Section 14ASection 36Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “B”, MUMBAI BEFORE SHRI MAHAVIR SINGH, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER Assessment Year: 2012-13 DCIT 12(1)(2), M/s. Businessmatch R.No.522, 5th Floor, Services (I) Pvt. Ltd., Aayakar Bhavan, 301, 306 Turner Road, Vs. M.K. Road, Opp. Tawa Restaurant, Mumbai – 400020 Bandra (East), Mumbai – 400 050 PAN: AAACB6129N (Appellant) (Respondent) Present for: Assessee by : Shri Lakshmi Vara Prasad Gude, A.R. Revenue by : Shri Jitendra Jain, D.R. Date of Hearing : 16.04.2019 Date of Pronouncement : 11.07.2019 O R D E R Per Rajesh Kumar, Accoun…

Aura Securities Pvt. Ltd., Ahmedabad vs. Dy. Commissioner of Income Tax, Ahmedabad

In the result the appeal of the assessee is allowed

ITA 3462/AHD/2014[2008-09]Status: DisposedITAT Ahmedabad28 Jun 2019AY 2008-09

Bench: Shri Mahavir Prasad & Shri Waseem Ahmedआयकर अपील सं./Ita No.834/Ahd/2012 "नधा"रण वष"/Asstt. Year: 2008-2009 Dcit, Aura Securities Pvt. Ltd. Circle-1, V Akhay Building, B/H, Vadilal Ahmedabad. S. House, 53, Shrimali Society, Navrangpura, Ahmedabad-380009 Pan: Aabct4637N आयकर अपील सं./Ita No.986/Ahd/2012 िनधा"रण वष"/Asstt. Year: 2008-2009 Aura Securities Pvt. Ltd. Acit, Akhay Building, B/H, Vadilal Vs. Circle-1, House, 53, Shrimali Society, Ahmedabad. Navrangpura, Ahmedabad-380009 Pan: Aabct4637N

For Appellant: ShriFor Respondent: Shri Mudit Nagpal, S.R. D.R

Section 115JSection 14ASection 234BSection 234CSection 271(1)(c)

…er the provisions of section 115 JB of the Act, we note that in the recent judgment of Special ITA nos.834-986/AHD/2012 & No.3462-Ahd-2014 Asstt. Year 2008-09 34 Bench of Hon’ble Delhi Tribunal in the case of ACIT vs. Vireet Investment Pvt. Ltd. reported in 82 Taxmann.com 415 has held that the disallowances made u/s 14A r.w.r. 8D cannot be the subject matter of disallowances while determining the book profit u/s 115JB of the Act. The relevant portion of the said order is reproduced below: “In view of above discussion, the computation under clause (f) of Explanation 1 to section 115JB(2), is to be made without r…

Aura Securities Pvt.Ltd., Ahmedabad vs. The ACIT., Circle-1, Ahmedabad

In the result the appeal of the assessee is allowed

ITA 986/AHD/2012[2008-09]Status: DisposedITAT Ahmedabad28 Jun 2019AY 2008-09

For Appellant: ShriFor Respondent: Shri Mudit Nagpal, S.R. D.R

Section 115JSection 14ASection 234BSection 234CSection 271(1)(c)

M/S Nadathur Estates Pvt Ltd, Bangalore vs. Assistant Commissioner of Income Tax Circle-5(1)(1), Bangalore

In the result, appeals filed by assessee stands allowed

ITA 3248/BANG/2018[2009-10]Status: DisposedITAT Bangalore28 Jun 2019AY 2009-10

Bench: Shri A.K.Garodia & Smt.Beena Pillai, Judical Member Ita Nos.3247 & 3248(Bang)/2018 (Assessment Years : 2010-11 & 2009-10) M/S Nadathur Estates Pvt.Ltd. Plot No.23, 3Rd Floor, Nadathur Palace, 8H Main Rod, Jayanagar, 3Rd Block, Bangalore-560 011 Panno.Aabcn0228P Appellant Vs The Asst. Commissioner Of Income Tax, Circle -5(1)(1), Bangalore Respondent

For Appellant: Shri B.R.Sudheendra, AdvocateFor Respondent: Shri Praveen Karanth, Addl. CIT

Section 14Section 14ASection 234B

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES : “A”, BANGALORE BEFORE SHRI A.K.GARODIA, ACCOUNTANT MEMBER AND SMT.BEENA PILLAI, JUDICAL MEMBER ITA Nos.3247 & 3248(Bang)/2018 (Assessment Years : 2010-11 & 2009-10) M/s Nadathur Estates Pvt.Ltd. Plot No.23, 3rd Floor, Nadathur Palace, 8h Main Rod, Jayanagar, 3rd Block, Bangalore-560 011 PANNo.AABCN0228P Appellant Vs The Asst. Commissioner of Income tax, Circle -5(1)(1), Bangalore Respondent Appellant by : Shri B.R.Sudheendra, Advocate Revenue by : Shri Praveen Karanth, Addl. CIT Date of hearing : 19-06-2019 Date of pronouncement : 28-06-2019 O R D E R…

Assistant Commissioner of Income Tax -6(2)(1), Mumbai vs. M/S.Daiwa Portfolio Advisory (India) Private Limited, Mumbai

ITA 5293/MUM/2017[2012-13]Status: DisposedITAT Mumbai26 Jun 2019AY 2012-13

Bench: Shri Shamim Yahya & Shri Ravish Soodassistant Commissioner Of M/S Daiwa Portfolio Advisory Income Tax Cir 6(2)(1), (India) Pvt. Ltd. R.No. 504, 5Th Floor, 1102, 11Th Floor, Tower 2, Aaykar Bhavan, M.K. Road, Vs. „A‟ One Indiabulls Centre, 841, Mumbai-20 S.B. Marg, Elphinstone-West, Mumbai- 400013

For Appellant: Shri D.G. Pansari, D.RFor Respondent: Shri Ketan Ved, A.R

Section 143(2)Section 143(3)Section 14A

…P a g e | 1 ITA No.5293/Mum/2017 A.Y. 2012-13 Assistant Commissioner of Income CIR-6(2)(1) IN THE INCOME TAX APPELLATE TRIBUNAL “D” Bench, Mumbai Before Shri Shamim Yahya, Accountant Member and Shri Ravish Sood, Judicial Member Assistant Commissioner of M/s Daiwa Portfolio Advisory Income Tax CIR 6(2)(1), (India) Pvt. Ltd. R.No. 504, 5th Floor, 1102, 11th Floor, Tower 2, Aaykar Bhavan, M.K. Road, Vs. „A‟ one Indiabulls Centre, 841, Mumbai-20 S.B. Marg, Elphinstone-West, Mumbai- 400013 PAN – AALCS8890E (Appellant) (Respondent) Appellant by: Shri D.G. Pansari, D.R Respondent by: Shri Ketan Ved, A.R Date of Hea…

Shilpa Shetty, Mumbai vs. ACIT CC 13, Mumbai

The appeal stands partly allowed

ITA 5433/MUM/2017[2011-12]Status: DisposedITAT Mumbai25 Jun 2019AY 2011-12

Bench: Hon’Ble Shri Saktijit Dey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri M.K. Singh-Ld. DR

Section 14ASection 92ASection 92CSection 92F

…ted Ld. AO to exclude those investments which may not be capable of yielding exempt income to the assessee. 5.2 The Ld. AR, briefly submitted that keeping in view the decision of Delhi Tribunal (Special Bench) rendered in ACIT Vs. Vireet Investment (P.) Ltd. [82 Taxmann.com 415], Ld. AO may be directed to take into consideration only those investments which have actually yielded any exempt income during the year. Concurring with the same, we direct Ld. AO to take into consideration only those investments which have actually yielded any exempt income during the year. The assessee is directed to provide requisite i…

Greaves Cotton Ltd, Mumbai vs. Asst CIT Cir 6(3), Mumbai

In the result this ground of appeal

ITA 7424/MUM/2010[2006-07]Status: DisposedITAT Mumbai07 Jun 2019AY 2006-07

Bench: Shri Pradip Kumar Kedia & Shri Pawan Singhgreaves Cotton Ltd. Acit Circle-6(3), Industry Manor, Appasaheb Aayakar Bhavan, M.K. Road, Vs. Marathe Marg, Prabhadevi, Mumbai-400020. Mumbai-400025. Pan: Aaacg2062M Appellant Respondent Greaves Cotton Ltd. Acit Circle-6(3), Industry Manor, Appasaheb Aayakar Bhavan, M.K. Road, Vs. Marathe Marg, Prabhadevi, Mumbai-400020. Mumbai-400025. Pan: Aaacg2062M Appellant Respondent Appellant By : Smt. Arati Vissanji (Advocate) Respondent By : Shri Abbi Rama Karthikey (Dr) Date Of Hearing : 04.06.2019 Date Of Pronouncement : 07.06.2019 Order Under Section 254(1)Of Income Tax Act

For Appellant: Smt. Arati Vissanji (Advocate)For Respondent: Shri Abbi Rama Karthikey (DR)

Section 115JSection 143(3)Section 14ASection 253Section 254(1)Section 36(1)(iii)Section 40A(9)

…IN THE INCOME-TAX APPELLATE TRIBUNAL “G” BENCH MUMBAI BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER Greaves Cotton Ltd. ACIT Circle-6(3), Industry Manor, Appasaheb Aayakar Bhavan, M.K. Road, Vs. Marathe Marg, Prabhadevi, Mumbai-400020. Mumbai-400025. PAN: AAACG2062M Appellant Respondent Greaves Cotton Ltd. ACIT Circle-6(3), Industry Manor, Appasaheb Aayakar Bhavan, M.K. Road, Vs. Marathe Marg, Prabhadevi, Mumbai-400020. Mumbai-400025. PAN: AAACG2062M Appellant Respondent Appellant by : Smt. Arati Vissanji (Advocate) Respondent by : Shri Abbi Rama Karthikey (DR) Date…