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 366,470 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.

Zee Entertainment Enterprises Ltd, Mumbai vs. Asst CIT RG 6(1), Mumbai

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

ITA 1475/MUM/2017[2012-13]Status: DisposedITAT Mumbai08 Jun 2018AY 2012-13

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

For Appellant: Shri Madhur Agrawal, A.RFor Respondent: Shri Jayant Kumar, D.R
Section 143(3)Section 144CSection 14ASection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “K”, MUMBAI BEFORE SHRI MAHAVIR SINGH, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER Assessment Year: 2012-13 M/s. Zee Entertainment Asst. Commissioner of Enterprises Limited, Income Tax, 18th Floor, A-Wing, Range-16(1), Marathon Futurex, Vs. Aayakar Bhavan, N.M. Joshi Marg, Room No.439, Lower Parel, Mumbai – 400 020 Mumbai – 400 013 PAN: AAACZ 0243R (Appellant) (Respondent) Present for: Assessee by : Shri Madhur Agrawal, A.R. Shri Jay Bhansali, A.R. Revenue by : Shri Jayant Kumar, D.R. Date of Hearing : 05.06.2018 Date of Pronouncement : 08.06.2…

Samarpan Fabricators P.Ltd, Mumbai vs. ACIT/ DCIT 2(3), Mumbai

In the result ground of appeal raised by

ITA 544/MUM/2015[2007-08]Status: DisposedITAT Mumbai05 Jun 2018AY 2007-08

Bench: Shri B.R. Baskaran & Shri Pawan Singhm/S Samarpan Fabricators Pvt. Acit -2(3), Ltd. C/O Jayesh Sanghrajka & Mumbai. Co. Llp, 405-408, Hind Vs. Rajasthan Center, D. S. Phalka Road, Dadar (E), Mumbai-400014. Pan: Aabcs9672C Appellant Respondent Appellant By : Shri Margav Shukla (Ar) Respondent By : Shri V. Justin (Dr) Date Of Hearing : 05.06.2018 Date Of Pronouncement : 05.06.2018 Orderunder Section 254(1)Of Income Tax Act Per Pawan Singh;

For Appellant: Shri Margav Shukla (AR)For Respondent: Shri V. Justin (DR)
Section 115Section 115JSection 143(3)Section 14ASection 254(1)

…IN THE INCOME-TAX APPELLATE TRIBUNAL “E” BENCH MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER M/s Samarpan Fabricators Pvt. ACIT -2(3), Ltd. C/o Jayesh Sanghrajka & Mumbai. Co. LLP, 405-408, Hind Vs. Rajasthan Center, D. S. Phalka Road, Dadar (E), Mumbai-400014. PAN: AABCS9672C Appellant Respondent Appellant by : Shri Margav Shukla (AR) Respondent by : Shri V. Justin (DR) Date of Hearing : 05.06.2018 Date of Pronouncement : 05.06.2018 ORDERUNDER SECTION 254(1)OF INCOME TAX ACT PER PAWAN SINGH, JUDICIAL MEMBER; 1. This appeal by assessee is directed against the or…

DCIT 6(3)(2), Mumbai vs. Kohinoor Plant Construction P.Ltd, Mumbai

In the result this ground

ITA 7111/MUM/2016[2012-13]Status: DisposedITAT Mumbai30 May 2018AY 2012-13

Bench: Shri B.R. Baskaran & Shri Pawan Singhacit, Cir-6(3)(2) M/S Kohinoor Plant Construction Room No. 522, 5Th Floor, Pvt. Ltd., Kohinoor Corporate Aayakar Bhavan, M.K. Road, Vs. Office, Senapati Bapat Marg, Mumbai-20. Dadar (W), Mumbai -400028. Pan: Aabcr6994E Appellant Respondent

For Appellant: Shri T.A. Khan (DR)For Respondent: Shri Jayesh Dadia (AR)
Section 115JSection 143(3)Section 14ASection 253Section 254(1)Section 80I

…IN THE INCOME-TAX APPELLATE TRIBUNAL “F” BENCH MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ACIT, Cir-6(3)(2) M/s Kohinoor Plant Construction Room No. 522, 5th Floor, Pvt. Ltd., Kohinoor Corporate Aayakar Bhavan, M.K. Road, Vs. Office, Senapati bapat Marg, Mumbai-20. Dadar (W), Mumbai -400028. PAN: AABCR6994E Appellant Respondent ITA No.624 to 626/Mum/2016 (Assessment Year 2010-11 & 2011-12) DCIT, Cir-6(3)(2) M/s Kohinoor Plant Construction Room No. 522, 5th Floor, Pvt. Ltd., Kohinoor Corporate Aayakar Bhavan, M.K. Road, Vs. Office, Senapati bapat Marg, Mumbai-20. Dad…

DCIT Cir 6(3)(2), Mumbai vs. Kohinoor Planet Construction P. Ltd, Mumbai

In the result this ground

ITA 624/MUM/2016[2010-11]Status: DisposedITAT Mumbai30 May 2018AY 2010-11

Bench: Shri B.R. Baskaran & Shri Pawan Singhacit, Cir-6(3)(2) M/S Kohinoor Plant Construction Room No. 522, 5Th Floor, Pvt. Ltd., Kohinoor Corporate Aayakar Bhavan, M.K. Road, Vs. Office, Senapati Bapat Marg, Mumbai-20. Dadar (W), Mumbai -400028. Pan: Aabcr6994E Appellant Respondent

For Appellant: Shri T.A. Khan (DR)For Respondent: Shri Jayesh Dadia (AR)
Section 115JSection 143(3)Section 14ASection 253Section 254(1)Section 80I

…IN THE INCOME-TAX APPELLATE TRIBUNAL “F” BENCH MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ACIT, Cir-6(3)(2) M/s Kohinoor Plant Construction Room No. 522, 5th Floor, Pvt. Ltd., Kohinoor Corporate Aayakar Bhavan, M.K. Road, Vs. Office, Senapati bapat Marg, Mumbai-20. Dadar (W), Mumbai -400028. PAN: AABCR6994E Appellant Respondent ITA No.624 to 626/Mum/2016 (Assessment Year 2010-11 & 2011-12) DCIT, Cir-6(3)(2) M/s Kohinoor Plant Construction Room No. 522, 5th Floor, Pvt. Ltd., Kohinoor Corporate Aayakar Bhavan, M.K. Road, Vs. Office, Senapati bapat Marg, Mumbai-20. Dad…

DCIT, Chennai vs. Shriram Properties Private Ltd., Chennai

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

ITA 854/CHNY/2017[2013-14]Status: DisposedITAT Chennai29 May 2018AY 2013-14

Bench: Shri George Mathan & Shri S. Jayaraman

For Appellant: Mr.Mudit Bohara.A., AdvFor Respondent: Mr.Srinivasa Rao, CIT
Section 115JSection 14A

…आयकर अपील"य अ"धकरण, ’डी’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI "ी जॉज" माथन, "या"यक सद"य एवं "ी एस जयरामन, लेखा सद"य के सम% BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.854/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 The Dy. Commissioner of Income Tax, Vs. M/s.Shriram Properties – Corporate Circle-6(1), Pvt. Ltd., Aayakar Bhavan, New Block, Greams Dugar, 121, M.G.Road, 7th Floor, IV & V Floor, No.149, Chennai-600 034. Greams Road, Chennai-600 006. [PAN: AAFCS 5801 D] (अपीलाथ'/Appellant) (()यथ'/Respondent) Departm…

DCIT, Chennai vs. Shriram Housing Finance Ltd., Chennai

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

ITA 853/CHNY/2017[2013-14]Status: DisposedITAT Chennai29 May 2018AY 2013-14

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं./Ita No.853/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14

For Appellant: Mr.Mudit Bohara.A, AdvFor Respondent: Mr.Awijit Rakshit, Sr.AR
Section 115JSection 14A

…आयकर अपील"य अ"धकरण, ’डी’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI "ी जॉज" माथन, "या"यक सद"य एवं "ी एस जयरामन, लेखा सद"य के सम% BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.853/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 The Dy. Commissioner of Income Tax, Vs. M/s.Shriram Housing – Corporate Circle-6(1), Finance Ltd., Aayakar Bhavan, New Block, No.4, Mookambika Complex, 121, M.G.Road, 7th Floor, Lady Desika Road, Mylapore, Chennai-600 034. Chennai-600 004. [PAN: AAPCS 3213 D] (अपीलाथ'/Appellant) (()यथ'/Respondent) Dep…

DCIT 1(1)(1), Mumbai vs. Aegis Logistics P.Ltd, Mumbai

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

ITA 1945/MUM/2016[2011-12]Status: DisposedITAT Mumbai23 May 2018AY 2011-12

Bench: Shri Shamim Yahya, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.1945/Mum/2016 (निर्धारण वर्ा / Assessment Year: 2011-12) Dcit-1(1)(1) बिधम/ M/S. Aegis Logistics Ltd. 579, Aayakar Bhawan, M.K. 40, Peninsula Chambers, Vs. Peninsula Corporate Park, Road, Mumbai-400020 G.K. Marg, Lower Parel, Mumbai-400013 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaaca3302N (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri Ram Tiwari (Sr. Ar) Assessee By: Shri Ketan Ved सुनवाई की तारीख / Date Of Hearing: 18.05.2018 घोषणा की तारीख /Date Of Pronouncement: 23.05.2018 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue Has Filed The Present Appeal Against The Order Dated 22.12.2015 Passed By The Commissioner Of Income Tax (Appeals)-2, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The Ay. 2011-12. 2. The Revenue Has Raised The Following Grounds: - “1.Whether On Facts & In Circumstances Of The Case & In Law, The Ld. Cit(A) Was Correct In Stating That The Interest Portion Of Rs.6,32,96,027/- Be Not Considered In Computing Disallowance U/S 14A R.W. Rule 8D2(Ii).

For Appellant: Shri Ketan VedFor Respondent: Shri Ram Tiwari (Sr. AR)
Section 10Section 143(1)Section 143(2)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No.1945/Mum/2016 (निर्धारण वर्ा / Assessment Year: 2011-12) DCIT-1(1)(1) बिधम/ M/s. Aegis Logistics Ltd. 579, Aayakar Bhawan, M.K. 40, Peninsula Chambers, Vs. peninsula Corporate Park, Road, Mumbai-400020 G.K. Marg, Lower Parel, Mumbai-400013 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACA3302N (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue by: Shri Ram Tiwari (Sr. AR) Assessee by: Shri Ketan Ved सुनवाई की तारीख / Date of Hearing: 18.05.2018 घोषणा की तारीख /Date of Pronoun…

Business Match Services (I) P.Ltd, Mumbai vs. ACIT 9(1), Mumbai

ITA 216/MUM/2016[2010-11]Status: DisposedITAT Mumbai16 May 2018AY 2010-11
For Appellant: Shri Mahesh O. Rajora-ARFor Respondent: Shri Suman Kumar-DR
Section 143Section 14ASection 254(1)

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, मुंबई अिधकरण मुंबई मुंबई “बी मुंबई बी बी” खंडपीठ बी खंडपीठ खंडपीठ मेमेमेमे खंडपीठ Income-tax Appellate Tribunal -“B”Bench Mumbai सव"ी सव"ी सव"ी राजे"" सव"ी राजे"" राजे"",लेखा राजे"" लेखा लेखा सद"य लेखा सद"य सद"य एवं सद"य एवं एवं अमरजीत एवं अमरजीत अमरजीत "सह अमरजीत "सह "सह, "याियक "सह "याियक "याियक सद"य "याियक सद"य सद"य सद"य Before S/Sh.Rajendra,Accountant Member and Amarjit Singh,Judicial Member आयकर अपील आयकर अपील संसंसंसं./I.T.A./216/Mum/2016,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2010-11 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" M/s.…

DCIT Cir 7(1)(1), Mumbai vs. Geetanjali Trading & Investments P. Ltd, Mumbai

ITA 1903/MUM/2016[2012-13]Status: DisposedITAT Mumbai09 May 2018AY 2012-13

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2012-13 Dcit, Circle 7(1)(1), M/S Geetanjali Trading Room No. 23, Ground & Investment Pvt. Ltd. Vs. Floor, Aayakarbhavan, 3A, Barodawala M.K. Road, Mansion, 81, Dr. Annie Mumbai-400020. Besant Road, Worli, Mumbai-400018 Pan No. Aaacg3265A Appellant Respondent C.O. No. 281/Mum/2017 Assessment Year: 2012-13 M/S Geetanjali Trading Dcit, Circle 7(1)(1) & Investment Pvt. Ltd. Room No. 23, Ground Vs. 3A, Barodawala Floor, Aayakar Bhavan, Mansion, 81, Dr. Annie M.K. Road, Besant Road, Worli, Mumbai-400020 Mumbai-400018 Pan No. Aaacg3265A Appellant Respondent

For Appellant: Mr. H.N.Motiwalla,ARFor Respondent: Mr. Rajeshwar Yadav, DR
Section 115JSection 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2012-13 DCIT, Circle 7(1)(1), M/s Geetanjali Trading Room No. 23, Ground & Investment Pvt. Ltd. Vs. Floor, AayakarBhavan, 3A, Barodawala M.K. Road, Mansion, 81, Dr. Annie Mumbai-400020. Besant Road, Worli, Mumbai-400018 PAN No. AAACG3265A Appellant Respondent C.O. No. 281/MUM/2017 Assessment Year: 2012-13 M/s Geetanjali Trading DCIT, Circle 7(1)(1), & Investment Pvt. Ltd. Room No. 23, Ground Vs. 3A, Barodawala Floor, Aayakar Bhavan, Mansion, 81, Dr. A…

Advance Construction Co. P.Ltd, Mumbai vs. DCIT 8(1), Mumbai

In the result, Ground No.2 is allowed for statistical purpose

ITA 999/MUM/2012[2006-07]Status: DisposedITAT Mumbai09 May 2018AY 2006-07

Bench: Shri B.R. Baskaran & Shri Pawan Singhm/S Advance Construction Co. P. Dcit-8(1) Ltd. “Kavita” Plot No. 37, 2Nd Aayakar Bhavan, Churchgate, Floor, Vithal Nagar Co-Op. Vs. Mumbai-20. Housing Soc. 11Th Road, Jvpd Scheme, Mumbai -400049. Pan: Aabca0710B Appellant Respondent M/S Advance Construction Co. P. Dcit-8(1) Ltd. “Kavita” Plot No. 37, 2Nd Aayakar Bhavan, Churchgate, Floor, Vithal Nagar Co-Op. Vs. Mumbai-20. Housing Soc. 11Th Road, Jvpd Scheme, Mumbai -400049. Pan: Aabca0710B Appellant Respondent Appellant By : Shri Nirmit Mehta (Ar) Respondent By : Shri Virender Singh (Sr-Dr) Date Of Hearing : 09.05.2018 Date Of Pronouncement : 09.05.2018 Order Under Section 254(1) Of Income–Tax Act Per Pawan Singh; 1. These Two Appeals By Assessee Under Section 253 Of The Income-Tax Act

For Appellant: Shri Nirmit Mehta (AR)For Respondent: Shri Virender Singh (Sr-DR)
Section 143(3)Section 253Section 254(1)Section 271(1)(c)Section 80I

…IN THE INCOME-TAX APPELLATE TRIBUNAL “A” BENCH MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER M/s Advance Construction Co. P. DCIT-8(1) Ltd. “Kavita” Plot No. 37, 2nd Aayakar Bhavan, Churchgate, Floor, Vithal Nagar Co-op. Vs. Mumbai-20. Housing Soc. 11th Road, JVPD Scheme, Mumbai -400049. PAN: AABCA0710B Appellant Respondent M/s Advance Construction Co. P. DCIT-8(1) Ltd. “Kavita” Plot No. 37, 2nd Aayakar Bhavan, Churchgate, Floor, Vithal Nagar Co-op. Vs. Mumbai-20. Housing Soc. 11th Road, JVPD Scheme, Mumbai -400049. PAN: AABCA0710B Appellant Respondent Appellant by :…

M/S. Qa Infotech (P) Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee is allowed

ITA 2203/DEL/2015[2011-12]Status: DisposedITAT Delhi08 May 2018AY 2011-12

Bench: Shri G.D. Agrawal, Hon’Ble & Shri K. Narasimha Chary

Section 115JSection 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’ NEW DELHI BEFORE SHRI G.D. AGRAWAL, HON’BLE PRESIDENT & SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER ITA No.-2203/Del/2015 (Assessment Year: 2011-12) QA Infotech (P). Ltd. vs DCIT 2B, Pocket D, SFS Flats, Circle 14(1) Mayur Vihar, Phase-III, New Delhi. New Delhi. PAN No. AAACQ1061E Assessee by Sh. Gautam Jain, Adv. Sh. P.K. Kamal Revenue by Sh. Ravi Kant Gupta, Sr. DR Date of Hearing 07.05.2018 Date of Pronouncement 08.05.2018 ORDER PER SHRI K.NARASIMHA CHARY, J.M. Aggrieved by the order dated 03.07.2014 in appeal no. 74/13-14 passed by the Ld. Commissio…

Fine Estates Pvt. Ltd., Mumbai vs. CIT (A)-4

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

ITA 2866/MUM/2016[2011-12]Status: DisposedITAT Mumbai27 Apr 2018AY 2011-12

Bench: Shri Saktijit Dey & Shri Rajesh Kumarassessment Year: 2011-12

For Appellant: Shri Rakesh Mohan, A.RFor Respondent: Ms. Pooja Swaroop, D.R
Section 14ASection 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “F”, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER Assessment Year: 2011-12 M/s. Fine Estates Pvt. Commissioner of Income Ltd., Tax (Appeals)-4, 4th Floor, Kalpataru Mumbai Vs. Heritage, 127 M.G. Road, Fort, Mumbai – 400 001 PAN: AAACF2738F (Appellant) (Respondent) Present for: Assessee by : Shri Rakesh Mohan, A.R. Revenue by : Ms. Pooja Swaroop, D.R. Date of Hearing : 21.02.2018 Date of Pronouncement : 27.04.2018 O R D E R Per Rajesh Kumar, Accountant Member: The present appeal has been preferred by the assessee…

ACIT, Circle-6(2), Kolkata vs. M/S Suraj Viniyog Pvt. Ltd., Kolkata

In the result, the appeal of the revenue is treated as allowed for statistical purpose

ITA 676/KOL/2017[2014-15]Status: DisposedITAT Kolkata12 Apr 2018AY 2014-15

Bench: Shri P.M. Jagtap, Am & Shri S.S. Viswanethra Ravi, Jm] I.T.A. No. 676/Kol/2017 Assessment Year: 2014-15 Acit Cir 6(2) Kolkata..............................…………………………....................................Appellant Aayakar Bhawan, 6Th Floor, Room No. 6/15, P-7, Chowringhee Square, Kolkata – 700 069 M/S. Suraj Viniyog Pvt. Ltd....................……………………………………………...........Respondent 687, Emami Tower, Anandapur, E.M. Byepass, Kolkata – 700 107 [Pan: Aabcd 0860 B] Appearances By: Shri A. Bhattacharjee, Addl. Cit Appearing On Behalf Of The Revenue. Shri S.K. Agarwal, Advocate Appearing On Behalf Of The Assessee Date Of Concluding The Hearing : April 12, 2018 Date Of Pronouncing The Order : April 12, 2018 Order Per P.M. Jagtap, Am This Appeal Is Preferred By The Revenue Against The Order Of Ld. Cit(A) – 2, Kolkata Dated 02.01.2017 Whereby He Deleted The Addition Of Rs. 79,70,242/- Made By The A.O. By Way Of Disallowance Under Section 14A Read With Rule 8D While Computing The Book Profit Of The Assessee Company Under Section 115Jb Of The Act.

Section 115JSection 143(3)Section 14A

…tation of income. The disallowance of the same was also made while determining the profit u/s 115JB of the Act. However, we note that in recent 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 that the disallowances made u/s 14A r.w.r. 8D cannot be the subject matter of disallowances while determining the net profit u/s 115JB of the Act. 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 resorting to th…

ACIT, Circle-6(2), Kolkata vs. M/S. Diwakar Viniyog Pvt. Ltd., Kolkata

In the result, the appeal of the revenue is treated as allowed for statistical purpose

ITA 675/KOL/2017[2014-15]Status: DisposedITAT Kolkata12 Apr 2018AY 2014-15

Bench: Shri P.M. Jagtap, Am & Shri S.S. Viswanethra Ravi, Jm]

Section 115JSection 143(3)Section 14A

…tation of income. The disallowance of the same was also made while determining the profit u/s 115JB of the Act. However, we note that in recent 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 that the disallowances made u/s 14A r.w.r. 8D cannot be the subject matter of disallowances while determining the net profit u/s 115JB of the Act. 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 resorting to th…

ACIT, Circle-6(2), Kolkata vs. M/S Tmt Viniyogan Ltd., Kolkata

In the result, both the appeals of the revenue are treated as allowed for statistical purpose

ITA 672/KOL/2017[2014-15]Status: DisposedITAT Kolkata12 Apr 2018AY 2014-15

Bench: Shri P.M. Jagtap, Am & Shri S.S. Viswanethra Ravi, Jm]

Section 115JSection 143(3)Section 14A

…tation of income. The disallowance of the same was also made while determining the profit u/s 115JB of the Act. However, we note that in recent 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 that the disallowances made u/s 14A r.w.r. 8D cannot be the subject matter of disallowances while determining the net profit u/s 115JB of the Act. 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 resorting 4 I…

ACIT, Circle-6(2), Kolkata vs. M/S Tmt Viniyogan Ltd., Kolkata

In the result, both the appeals of the revenue are treated as allowed for statistical purpose

ITA 671/KOL/2017[2012-13]Status: DisposedITAT Kolkata12 Apr 2018AY 2012-13

Bench: Shri P.M. Jagtap, Am & Shri S.S. Viswanethra Ravi, Jm]

Section 115JSection 143(3)Section 14A

…tation of income. The disallowance of the same was also made while determining the profit u/s 115JB of the Act. However, we note that in recent 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 that the disallowances made u/s 14A r.w.r. 8D cannot be the subject matter of disallowances while determining the net profit u/s 115JB of the Act. 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 resorting 4 I…

ACIT 2(1), Mumbai vs. Bombay Dyeing & Manufacturing Co, . Ltd, Mumbai

In the result, ground of appeal raised by Revenue is dismissed

ITA 6055/MUM/2014[2008-09]Status: DisposedITAT Mumbai02 Apr 2018AY 2008-09

Bench: Shri R.C. Sharma & Shri Pawan Singhacit -2(1) M/S Bombay Dyeing & Mfg. Co. Aayakar Bhavan, M.K. Road, Ltd. Neville House, J N Heredia Room No. 575, 5Th Floor, M.K. Vs. Marg, Ballard Estate, Road, Mumbai-20. Mumbai-400001 Pan:Aaact2328K (Appellant) (Respondent) M/S Bombay Dyeing & Mfg. Co. Acit -2(1) Ltd. Neville House, J N Heredia Aayakar Bhavan, M.K. Road, Marg, Ballard Estate, Mumbai-20. Vs. Mumbai-400001 Pan:Aaact2328K (Appellant) (Respondent) Acit -2(1) M/S Bombay Dyeing & Mfg. Co. Room No. 561, 5Th Floor, Ltd. Neville House, J N Heredia Vs. Aayakar Bhavan, M.K. Road, Marg, Ballard Estate, Mumbai-20. Mumbai-400001 Pan:Aaact2328K (Appellant) (Respondent) M/S Bombay Dyeing & Mfg. Co. Acit -2(1) Ltd. Neville House, J N Heredia Aayakar Bhavan, M.K. Road, Mumbai-20. Marg, Ballard Estate, Vs. Mumbai-400001 Pan:Aaact2328K (Appellant) (Respondent)

For Appellant: Shri Yogesh A. Thar with MsFor Respondent: Shri Saurabh Deshpande (DR)
Section 14ASection 253Section 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “K”, MUMBAI BEFORE SHRI R.C. SHARMA, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ACIT -2(1) M/s Bombay Dyeing & Mfg. Co. Aayakar Bhavan, M.K. Road, Ltd. Neville House, J N Heredia Room No. 575, 5th Floor, M.K. Vs. Marg, Ballard Estate, Road, Mumbai-20. Mumbai-400001 PAN:AAACT2328K (Appellant) (Respondent) M/s Bombay Dyeing & Mfg. Co. ACIT -2(1) Ltd. Neville House, J N Heredia Aayakar Bhavan, M.K. Road, Marg, Ballard Estate, Mumbai-20. Vs. Mumbai-400001 PAN:AAACT2328K (Appellant) (Respondent) ACIT -2(1) M/s Bombay Dyeing & Mfg. Co. Room No. 561, 5th Floor,…

Addl CIT 2(1), Mumbai vs. Bombay Dyeing & Mfg Co. Ltd, Mumbai

In the result, ground of appeal raised by Revenue is dismissed

ITA 557/MUM/2012[2007-08]Status: DisposedITAT Mumbai02 Apr 2018AY 2007-08

Bench: Shri R.C. Sharma & Shri Pawan Singhacit -2(1) M/S Bombay Dyeing & Mfg. Co. Aayakar Bhavan, M.K. Road, Ltd. Neville House, J N Heredia Room No. 575, 5Th Floor, M.K. Vs. Marg, Ballard Estate, Road, Mumbai-20. Mumbai-400001 Pan:Aaact2328K (Appellant) (Respondent) M/S Bombay Dyeing & Mfg. Co. Acit -2(1) Ltd. Neville House, J N Heredia Aayakar Bhavan, M.K. Road, Marg, Ballard Estate, Mumbai-20. Vs. Mumbai-400001 Pan:Aaact2328K (Appellant) (Respondent) Acit -2(1) M/S Bombay Dyeing & Mfg. Co. Room No. 561, 5Th Floor, Ltd. Neville House, J N Heredia Vs. Aayakar Bhavan, M.K. Road, Marg, Ballard Estate, Mumbai-20. Mumbai-400001 Pan:Aaact2328K (Appellant) (Respondent) M/S Bombay Dyeing & Mfg. Co. Acit -2(1) Ltd. Neville House, J N Heredia Aayakar Bhavan, M.K. Road, Mumbai-20. Marg, Ballard Estate, Vs. Mumbai-400001 Pan:Aaact2328K (Appellant) (Respondent)

For Appellant: Shri Yogesh A. Thar with MsFor Respondent: Shri Saurabh Deshpande (DR)
Section 14ASection 253Section 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “K”, MUMBAI BEFORE SHRI R.C. SHARMA, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ACIT -2(1) M/s Bombay Dyeing & Mfg. Co. Aayakar Bhavan, M.K. Road, Ltd. Neville House, J N Heredia Room No. 575, 5th Floor, M.K. Vs. Marg, Ballard Estate, Road, Mumbai-20. Mumbai-400001 PAN:AAACT2328K (Appellant) (Respondent) M/s Bombay Dyeing & Mfg. Co. ACIT -2(1) Ltd. Neville House, J N Heredia Aayakar Bhavan, M.K. Road, Marg, Ballard Estate, Mumbai-20. Vs. Mumbai-400001 PAN:AAACT2328K (Appellant) (Respondent) ACIT -2(1) M/s Bombay Dyeing & Mfg. Co. Room No. 561, 5th Floor,…

Larsen & Toubro Ltd, Mumbai vs. Asst CIT Cir 2(2), Mumbai

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

ITA 6257/MUM/2011[1999-00]Status: DisposedITAT Mumbai28 Mar 2018AY 1999-00

Bench: Shri Mahavir Singh () & Shri N.K. Pradhan () Assessment Year: 1999-00 Larsen & Toubro Ltd. Dcit-2(2) Taxation Department L&T Room No. 577, 5Th Vs. House, N.M. Ballard Estate, Floor, Aayakar Mumbai-400001 Bhavan, M.K. Road Mumbai-400020. Pan No. Aaacl0140P Appellant Respondent Assessment Year: 1999-00 Dcit-2(2) Larsen & Toubro Ltd. Room No. 577, 5Th Floor, Taxation Department Vs. Aayakar Bhavan, M.K. L&T House, N.M. Road Ballard Estate, Mumbai-400020. Mumbai-400001 Pan No. Aaacl0140P Appellant Respondent Assessee By : Mr. J.D. Mistry & Mr. Madhur Agarwal, Ar Revenue By : Mr. Anadi Varma, Cit-Dr Date Of Hearing : 14/02/2018 Date Of Pronouncement : 28/03/2018

For Appellant: Mr. J.D. Mistry &For Respondent: Mr. Anadi Varma, CIT-DR
Section 143(3)Section 145A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A” MUMBAI BEFORE SHRI MAHAVIR SINGH (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 1999-00 Larsen & Toubro Ltd. DCIT-2(2) Taxation Department L&T Room No. 577, 5th Vs. House, N.M. Ballard Estate, floor, Aayakar Mumbai-400001 Bhavan, M.K. Road Mumbai-400020. PAN No. AAACL0140P Appellant Respondent Assessment Year: 1999-00 DCIT-2(2) Larsen & Toubro Ltd. Room No. 577, 5th floor, Taxation Department Vs. Aayakar Bhavan, M.K. L&T House, N.M. Road Ballard Estate, Mumbai-400020. Mumbai-400001 PAN No. AAACL0140P Appellant Respondent Asse…

Icici Securities Ltd, Mumbai vs. DCIT RG 4(1), Mumbai

In the result, the appeal for the AY 2010-11 is partly allowed

ITA 4269/MUM/2013[2009-10]Status: DisposedITAT Mumbai19 Mar 2018AY 2009-10

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2009-10 & Assessment Year: 2010-11 Icici Securities Ltd. Dy. Commissioner Of Icici Centre, H.T. Parekh Income Tax Range Vs. Marg, Churchgate, 4(1), Mumbai-400020. Mumbai. Pan No. Aaaci0996E (Appellant) (Respondent) Assessee By : Mr. Yogesh A. Thar, Ar Revenue By : Mr. M.C. Omi Ningshen, Dr

For Appellant: Mr. Yogesh A. Thar, ARFor Respondent: Mr. M.C. Omi Ningshen, DR
Section 143(3)Section 40Section 40a

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “I” MUMBAI BEFORE SHRI C.N. PRASAD (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2009-10 & Assessment Year: 2010-11 ICICI Securities Ltd. Dy. Commissioner of ICICI Centre, H.T. Parekh Income Tax Range Vs. Marg, Churchgate, 4(1), Mumbai-400020. Mumbai. PAN No. AAACI0996E (Appellant) (Respondent) Assessee by : Mr. Yogesh A. Thar, AR Revenue by : Mr. M.C. Omi Ningshen, DR Date of Hearing : 02/02/2018 Date of pronouncement: 19/03/2018 ORDER PER N.K. PRADHAN, AM The captioned appeals filed by the assessee are directed against the orde…