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 367,154 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.

Assistant Commissioner of Income Tax Circle 2(1) (1) Ahmedabad, Vejalpur Ahmedabad vs. Inductotherm (India) Private Limited, Ahmedabad

Appeal are dismissed

ITA 598/AHD/2024[2016-17]Status: DisposedITAT Ahmedabad21 Oct 2024AY 2016-17

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokar

For Appellant: Ms. Chandni Shah, ARFor Respondent: Shri Prateek Sharma, Sr.DR
Section 115JSection 143(2)Section 143(3)Section 144C(3)Section 14ASection 195Section 40Section 92C

…आयकर अपीलीय अिधकरण, अहमदाबाद "ायपीठ “डी“, अहमदाबाद IN THE INCOME TAX APPELLATE TRIBUNAL “ D ” BENCH, AHMEDABAD सु"ी सुिच"ा का"ले, "ाियक सद" एवं "ी मकरंद वसंत महादेवकर, लेखा सद" के सम"। ] ] BEFORE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI MAKARAND V. MAHADEOKAR, ACCOUNTANT MEMBER आयकर अपील सं /ITA No. 598/Ahd/2024 - िनधा"रण वष" /AY 2016-17 AND Cross Objection No.10/Ahd/2024 - िनधा"रण वष" /AY 2016-17 (in ITA No.598/Ahd/2024 – AY 2016-17) The ACIT Inductotherm (India) Pvt.Ltd. बनाम/ Circle-2(1)(1), SM-6, Road No.11 v/s. Ahmedabad Sanand II Industrial Estate Bol Village, Sanand Ahmedabad – 382 170 (Gujarat) "थ…

Infina Finance Private Limited, Mumbai vs. ACIT Circle 2(2)(1), Mumbai

ITA 416/MUM/2024[2016-2017]Status: DisposedITAT Mumbai16 Oct 2024AY 2016-2017

Bench: Shri Narendra Kumar Billaiya, Hon'Ble & Shri Raj Kumar Chauhan, Honbleι.Τ.Α. No. 413/Mum/2024

For Appellant: Shri Madhur Agarwal, A/RFor Respondent: Shri Krishna Kumar, Sr. D/R
Section 14A

…आयकर अपीलीय अधिकरण न्यायपीठ, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, HON'BLE ACCOUNTANT MEMBER & SHRI RAJ KUMAR CHAUHAN, HONBLE JUDICIAL MEMBER Ι.Τ.Α. No. 413/Mum/2024 Assessment Year: 2020-2021 Infina Finance Private Limited 7th Floor, Dani Corporate Park 158 CST Road, Kalina Santacruz East Maharashtra - 400098 [PAN: AACCM1561D] अपीलार्थी/ (Appellant) Vs NeAC, Delhi प्रत्यर्थी/ (Respondent) Ι.Τ.Α. No. 414/Mum/2024 Assessment Year: 2018-19 Infina Finance Private Limited 7th Floor, Dani Corporate Park 158 CST Road, Kalina Santacruz East Maharashtra - 40…

Infina Finance Private Limited, Mumbai vs. ACIT Circle 2(2)(1), Mumbai

ITA 415/MUM/2024[2017-2018]Status: DisposedITAT Mumbai16 Oct 2024AY 2017-2018

Bench: Shri Narendra Kumar Billaiya, Hon'Ble & Shri Raj Kumar Chauhan, Honbleι.Τ.Α. No. 413/Mum/2024

For Appellant: Shri Madhur Agarwal, A/RFor Respondent: Shri Krishna Kumar, Sr. D/R
Section 14A

…आयकर अपीलीय अधिकरण न्यायपीठ, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, HON'BLE ACCOUNTANT MEMBER & SHRI RAJ KUMAR CHAUHAN, HONBLE JUDICIAL MEMBER Ι.Τ.Α. No. 413/Mum/2024 Assessment Year: 2020-2021 Infina Finance Private Limited 7th Floor, Dani Corporate Park 158 CST Road, Kalina Santacruz East Maharashtra - 400098 [PAN: AACCM1561D] अपीलार्थी/ (Appellant) Vs NeAC, Delhi प्रत्यर्थी/ (Respondent) Ι.Τ.Α. No. 414/Mum/2024 Assessment Year: 2018-19 Infina Finance Private Limited 7th Floor, Dani Corporate Park 158 CST Road, Kalina Santacruz East Maharashtra - 40…

Infina Finance Private Limited, Mumbai vs. ACIT Circle 2(2)(1), Mumbai

In the result, the captioned appeals are allowed for statistical purposes

ITA 414/MUM/2024[2018-2019]Status: DisposedITAT Mumbai16 Oct 2024AY 2018-2019

Bench: Shri Narendra Kumar Billaiya, Hon’Ble & Shri Raj Kumar Chauhan, Hon’Ble

For Appellant: Shri Madhur Agarwal, A/RFor Respondent: Shri Krishna Kumar, Sr. D/R
Section 14A

…| आयकर अपीलीय अिधकरण "ायपीठ, मुंबई | IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, HON’BLE ACCOUNTANT MEMBER & SHRI RAJ KUMAR CHAUHAN, HON’BLE JUDICIAL MEMBER I.T.A. No. 413/Mum/2024 Assessment Year: 2020-2021 Infina Finance Private Limited NeAC, Delhi 7th Floor, Dani Corporate Park Vs 158 CST Road, Kalina Santacruz East Maharashtra - 400098 [PAN: AACCM1561D] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) I.T.A. No. 414/Mum/2024 Assessment Year: 2018-19 Infina Finance Private Limited ACIT, Circle-2(2)(1), Mumbai 7th Floor, Dani Corporate Park Vs 158 CST Road, Kalina Santac…

Infina Finance Private Limited, Mumbai vs. Neac, Delhi

In the result, the captioned appeals are allowed for statistical purposes

ITA 413/MUM/2024[2020-2021]Status: DisposedITAT Mumbai16 Oct 2024AY 2020-2021

Bench: Shri Narendra Kumar Billaiya, Hon’Ble & Shri Raj Kumar Chauhan, Hon’Ble

For Appellant: Shri Madhur Agarwal, A/RFor Respondent: Shri Krishna Kumar, Sr. D/R
Section 14A

…| आयकर अपीलीय अिधकरण "ायपीठ, मुंबई | IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, HON’BLE ACCOUNTANT MEMBER & SHRI RAJ KUMAR CHAUHAN, HON’BLE JUDICIAL MEMBER I.T.A. No. 413/Mum/2024 Assessment Year: 2020-2021 Infina Finance Private Limited NeAC, Delhi 7th Floor, Dani Corporate Park Vs 158 CST Road, Kalina Santacruz East Maharashtra - 400098 [PAN: AACCM1561D] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) I.T.A. No. 414/Mum/2024 Assessment Year: 2018-19 Infina Finance Private Limited ACIT, Circle-2(2)(1), Mumbai 7th Floor, Dani Corporate Park Vs 158 CST Road, Kalina Santac…

Amrit Diamond Trade Centre Private Limited, Mumbai vs. Assistant Commissioner of Income Tax Circle -5(1)(1), Mumbai

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

ITA 1463/MUM/2024[2017-18]Status: DisposedITAT Mumbai16 Oct 2024AY 2017-18

Bench: Shri Pavan Kumar Gadale & Shri Girish Agrawalassessment Year: 2017-18

For Appellant: Ms. Rutuja Pawar, Advocate and Ms. Sneha More, AdvocateFor Respondent: Shri Manoj Kumar Sinha, Sr. DR
Section 115JSection 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2017-18 Amrit Diamond Trade Centre Pvt. Assistant Commissioner of Ltd., Income Tax, Circle – 5(1)(1), Cooper Building, Swadeshi Mill Mumbai Vs. Compound, Tata Road No.1, Girgaon, Mumbai – 400 004 (PAN : AAECA8104E) (Appellant) (Respondent) Present for: Assessee : Ms. Rutuja Pawar, Advocate and Ms. Sneha More, Advocate Revenue : Shri Manoj Kumar Sinha, Sr. DR Date of Hearing : 31.07.2024 Date of Pronouncement : 16.10.2024 O R D E R PER GIRISH AGRA…

M/S. Sundaram Finance Holdings Ltd., Chennai vs. ACIT, CC-3(1), Chennai

Appeal stand allowed to the extent of correct adoption of cost of investments

ITA 1215/CHNY/2024[2018-19]Status: DisposedITAT Chennai09 Oct 2024AY 2018-19

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1211/Chny/2024 (िनधा*रण वष* / Assessment Year: 2018-19) Acit M/S. Sundaram Finance Holdings Ltd. बनाम/ Corporate Circle-3(1), 21, Patullos Road, Mount Road, Vs. Chennai. Anna Salai, Chennai-600 002. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-3116-J (अपीलाथ"/Appellant) : (" थ" / Respondent) & 2. आयकरअपील सं./ Ita No.1215/Chny/2024 (िनधा*रण वष* / Assessment Year: 2018-19) M/S. Sundaram Finance Holdings Ltd. Acit बनाम/ 21, Patullos Road, Mount Road, Corporate Circle-3(1), Vs. Anna Salai, Chennai-600 002. Chennai. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-3116-J (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Assessee By : Shri R. Vijayaraghavan (Advocate)-Ld. Ar (Virtual) " थ"कीओरसे/Revenue By : Shri R. Clement Ramesh Kumar (Cit)-Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 25-09-2024 घोषणाकीतारीख /Date Of Pronouncement : 09-10-2024 आदेश / O R D E R

For Appellant: Shri R. Vijayaraghavan (Advocate)-Ld. AR (Virtual)For Respondent: Shri R. Clement Ramesh Kumar (CIT)-Ld. DR
Section 143(3)Section 14A

…d to various notices issued by Ld. AO in this regard. The impugned disallowance was added to the income of the assessee and the assessment was framed. 2.4 The Ld. CIT(A), following various decision of Special Bench of Tribunal in Vireet Investments Pvt. Ltd. (82 Taxmann.com 415) directed Ld. AO to compute disallowance by considering only those investments which have yielded exempt income during the year. The same has led to cross-appeals before us. 2.5 The Ld. AR has referred to the decision of Hon’ble Delhi High Court in the case of Era Infrastructure India Ltd. (448 ITR 674) to submit that the amendment made by…

ACIT, Nungambakkam, Chennai vs. Sundaram Finance Holdings Limited, Chennai

Appeal stand allowed to the extent of correct adoption of cost of investments

ITA 1211/CHNY/2024[2018-19]Status: DisposedITAT Chennai09 Oct 2024AY 2018-19

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.1211/Chny/2024 (िनधा*रण वष* / Assessment Year: 2018-19) Acit M/S. Sundaram Finance Holdings Ltd. बनाम/ Corporate Circle-3(1), 21, Patullos Road, Mount Road, Vs. Chennai. Anna Salai, Chennai-600 002. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-3116-J (अपीलाथ"/Appellant) : (" थ" / Respondent) & 2. आयकरअपील सं./ Ita No.1215/Chny/2024 (िनधा*रण वष* / Assessment Year: 2018-19) M/S. Sundaram Finance Holdings Ltd. Acit बनाम/ 21, Patullos Road, Mount Road, Corporate Circle-3(1), Vs. Anna Salai, Chennai-600 002. Chennai. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-3116-J (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Assessee By : Shri R. Vijayaraghavan (Advocate)-Ld. Ar (Virtual) " थ"कीओरसे/Revenue By : Shri R. Clement Ramesh Kumar (Cit)-Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 25-09-2024 घोषणाकीतारीख /Date Of Pronouncement : 09-10-2024 आदेश / O R D E R

For Appellant: Shri R. Vijayaraghavan (Advocate)-Ld. AR (Virtual)For Respondent: Shri R. Clement Ramesh Kumar (CIT)-Ld. DR
Section 143(3)Section 14A

…d to various notices issued by Ld. AO in this regard. The impugned disallowance was added to the income of the assessee and the assessment was framed. 2.4 The Ld. CIT(A), following various decision of Special Bench of Tribunal in Vireet Investments Pvt. Ltd. (82 Taxmann.com 415) directed Ld. AO to compute disallowance by considering only those investments which have yielded exempt income during the year. The same has led to cross-appeals before us. 2.5 The Ld. AR has referred to the decision of Hon’ble Delhi High Court in the case of Era Infrastructure India Ltd. (448 ITR 674) to submit that the amendment made by…

Assistant Commissioner of Income Tax Central Circle 6 4 Mumbai, Mumbai vs. Indiabulls Housing Finance Limited, New Delhi

In the result the revenue’s appeal is dismissed

ITA 1536/MUM/2024[2021-22]Status: DisposedITAT Mumbai09 Oct 2024AY 2021-22

Bench: SHRI BR BASKARAN (Accountant Member), SHRI SUNIL KUMAR SINGH (Judicial Member)

Section 143(1)Section 143(2)Section 14ASection 14A(1)Section 250Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘C’ BENCH MUMBAI BEFORE: SHRI BR BASKARAN, ACCOUNTANT MEMBER & SHRI SUNIL KUMAR SINGH, JUDICIAL MEMBER Assistant Vs. Indiabulls Housing Commissioner of Finance Limited Income Tax M-62 & 63, 1st floor, Central Circle 6 4, Cannaught Place, 1925, 19th floor, New Delhi-110001. Air India Building, Nariman Point, Mumbai-400021. PAN/GIR No. AABCI3612A (Appellant) .. (Respondent) Assessee by Shri. K. Gopal a/w Shri. Om Kandalkar Revenue by Shri. Krishna Kumar (SR.DR.) Date of Hearing 09/10/2024 Date of Pronouncement 24/10/2024 आदेश / O R D E R PER SUNIL KUMAR SINGH (J.M): 1. T…

Assistant Commisioner of Income Tax, Chennai vs. Capital First Limited Now Merged With Idfc First Bank Limited, Chennai

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

ITA 1673/CHNY/2024[2018-19]Status: DisposedITAT Chennai11 Sept 2024AY 2018-19

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. No.1673/Chny/2024 िनधा"रण वष"/Assessment Year: 2018-19 The Assistant Commissioner Of Vs. Capital First Limited Now Merged With Income Tax, Idfc First Bank Limited, Krm Tower, 7Th Floor, No. 1, Harrington Road, Corporate Circle 1(1), Chennai 600 034. Chetpet, Chennai 600 031. [Pan:Aacck6863C] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri V. Nandakumar, Cit ""थ" की ओर से/Respondent By : Shri Ketan Ved, C.A. सुनवाई की तारीख/ Date Of Hearing : 04.09.2024 घोषणा की तारीख /Date Of Pronouncement : 11.09.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Revenue Is Directed Against The Order Dated 14.03.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2018-19. 2. We Find That This Appeal Was Filed With A Delay Of 21 Days. The Appellant-Revenue Filed An Affidavit Stating Reasons For The Said Delay. On Perusal Of The Same & Upon Hearing Both The Parties, We Find That The 2

For Appellant: Shri V. Nandakumar, CITFor Respondent: Shri Ketan Ved, C.A
Section 143(1)Section 143(2)Section 14A

…आयकर अपीलीय अिधकरण, ’बी’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी एस.एस. िव"ने" रिव, "ाियक सद" एवं "ी एस.आर. रगुनाथॎ, लेखा सद" के सम" Before Shri S.S. Viswanethra Ravi, Judicial Member & Shri S.R. Raghunatha, Accountant Member आयकर अपील सं./I.T.A. No.1673/Chny/2024 िनधा"रण वष"/Assessment Year: 2018-19 The Assistant Commissioner of Vs. Capital First Limited Now merged with Income Tax, IDFC First Bank Limited, KRM Tower, 7th Floor, No. 1, Harrington Road, Corporate Circle 1(1), Chennai 600 034. Chetpet, Chennai 600 031. [PAN:AACCK6863C] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की…

Rashleela Enterprises Private Limited, Jaipur vs. The PCIT (Central), Jaipur

ITA 461/JPR/2024[2019-20]Status: DisposedITAT Jaipur05 Sept 2024AY 2019-20
For Appellant: Sh. Tarun Mittal, CAFor Respondent: Sh. Arvind Kumar, CIT-DR
Section 143(2)Section 143(3)Section 14ASection 153DSection 263

…आयकर अपीलीय अधिकरण, जयपुर न्यायपीठ, जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, "A" JAIPUR डा० एस. सीतालक्ष्मी, न्यायिक सदस्य एवं श्री राठोड कमलेश जयन्तभाई, लेखा सदस्य के समक्ष BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM आयकर अपील सं./ITA No. 461/JPR/2024 निर्धारण वर्ष / Assessment Year : 2019-20 Rashleela Enterprises Pvt. Ltd., Jaipur बनाम Vs. PCIT (Central) Jaipur स्थायी लेखा सं. / जीआईआर सं./PAN/GIR No.: AADCR 2594 J अपीलार्थी / Appellant प्रत्यर्थी / Respondent निर्धारिती की ओर से / Assessee by: Sh. Tarun Mittal, CA राजस्व की ओर से / Revenue by : Sh. Arvind Kumar, CIT…

Idfc First Bank Limited, Chennai vs. DCIT, Range Corporate Circle-2(2), Chennai

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

ITA 221/CHNY/2024[2018-19]Status: DisposedITAT Chennai28 Aug 2024AY 2018-19

Bench: Shri Mahavir Singh & Shri S.R. Raghunatha

For Appellant: Shri Ketan Ved, C.A ""For Respondent: Shri R.Clement Ramesh Kumar, CIT
Section 10(34)Section 115JSection 143(3)Section 14A

…आयकरअपील"यअ"धकरण,‘सी’"यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी महावीर "संह, उपा"य" एवं "ी एस.आर. . . . रघुनाथा, लेखा सद%यके सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI S.R. RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.: 221/CHNY/2024 "नधा"रण वष"/Assessment Year:2018-19 IDFC First Bank Limited, The Deputy Commissioner (Earlier known as IDFC Bank Limited) Vs. of Income Tax, KRM Tower, 7th floor, Range Corporate Circle-2(2) No.1, Harrington Road, Chetpet, Chennai. Chennai-600 031. PAN: AADCI-6523-Q (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/Assessee by :…

DCIT Cir 3(1), Mumbai vs. Bajaj Hindustan Ltd, Mumbai

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

ITA 4446/MUM/2013[2009-10]Status: DisposedITAT Mumbai28 Aug 2024AY 2009-10

Bench: Shri Amarjit Singh & Shri Raj Kumar Chauhanassessment Year: 2009-10 Dcit, Circle-3(1), Mumbai M/S. Bajaj Hindustan Ltd.

For Appellant: Shri Kirit KamdarFor Respondent: Shri S. Srinivasu, CIT, DR
Section 10(38)Section 115JSection 14Section 143(2)Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “B”, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER AND SHRI RAJ KUMAR CHAUHAN, JUDICIAL MEMBER Assessment Year: 2009-10 DCIT, Circle-3(1), Mumbai M/s. Bajaj Hindustan Ltd. Bajaj Bhavan, 2nd Floor, Vs. Jamanalal Bajaj Marg, 226, Nariman Point, Mumbai – 400021. PAN: AAACB 4351 J (Appellant) (Respondent) Assessment Year: 2009-10 M/s. Bajaj Hindustan Ltd. ACIT, Range-3(1), Mumbai Bajaj Bhavan, 2nd Floor, Jamanalal Bajaj Marg, 226, vs Nariman Point, Mumbai – 400021. PAN: AAACB 4351 J (Appellant) (Respondent) Present for: Assessee by : Shri Kirit Kamdar Re…

Bajaj Hindustan Ltd, Mumbai vs. Addl CIT RG 3(1), Mumbai

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

ITA 3714/MUM/2013[2009-10]Status: DisposedITAT Mumbai28 Aug 2024AY 2009-10

Bench: Shri Amarjit Singh & Shri Raj Kumar Chauhanassessment Year: 2009-10 Dcit, Circle-3(1), Mumbai M/S. Bajaj Hindustan Ltd.

For Appellant: Shri Kirit KamdarFor Respondent: Shri S. Srinivasu, CIT, DR
Section 10(38)Section 115JSection 14Section 143(2)Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “B”, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER AND SHRI RAJ KUMAR CHAUHAN, JUDICIAL MEMBER Assessment Year: 2009-10 DCIT, Circle-3(1), Mumbai M/s. Bajaj Hindustan Ltd. Bajaj Bhavan, 2nd Floor, Vs. Jamanalal Bajaj Marg, 226, Nariman Point, Mumbai – 400021. PAN: AAACB 4351 J (Appellant) (Respondent) Assessment Year: 2009-10 M/s. Bajaj Hindustan Ltd. ACIT, Range-3(1), Mumbai Bajaj Bhavan, 2nd Floor, Jamanalal Bajaj Marg, 226, vs Nariman Point, Mumbai – 400021. PAN: AAACB 4351 J (Appellant) (Respondent) Present for: Assessee by : Shri Kirit Kamdar Re…

360 One Wam Limited, Mumbai vs. ACIT, Circle-4(2)(1), Mumbai

In the result, the appeal of the assessee filed for AY

ITA 578/MUM/2024[2018-19]Status: DisposedITAT Mumbai09 Aug 2024AY 2018-19

Bench: Shri B.R. Baskaran & Shri Anikesh Banerjee

For Appellant: Shri Siddhesh Chaugule &For Respondent: Ms. Madhu Malati Ghosh, CIT-DR
Section 115JSection 14ASection 8D(2)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “C” BENCH : MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER ITA No. A.Y. Appellant Respondent 574/Mum/2024 2014-15 360 One WAM Limited, ACIT, IIFL Centre, Circle-12(2)(2),/ Kamala City, 576/Mum/2024 2016-17 Senapati Bapat Marg, ACIT, Lower Parel West, Circle-4(2)(1), 577/Mum/2024 2017-18 Mumbai Mumbai PAN: AABCI8294C 578/Mum/2024 2018-19 For Assessee : Shri Siddhesh Chaugule & Shri Himesh Jain For Revenue : Ms. Madhu Malati Ghosh, CIT-DR & Shri Yogendra T. Wakare, Sr.DR Date of Hearing : 08-08-2024 Date of Pronouncement…

360 One Wam Limited, Mumbai vs. ACIT, Circle-4(2)(1) Mumbai, Mumbai

In the result, the appeal of the assessee filed for AY

ITA 577/MUM/2024[2017-18]Status: DisposedITAT Mumbai09 Aug 2024AY 2017-18

Bench: Shri B.R. Baskaran & Shri Anikesh Banerjee

For Appellant: Shri Siddhesh Chaugule &For Respondent: Ms. Madhu Malati Ghosh, CIT-DR
Section 115JSection 14ASection 8D(2)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “C” BENCH : MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER ITA No. A.Y. Appellant Respondent 574/Mum/2024 2014-15 360 One WAM Limited, ACIT, IIFL Centre, Circle-12(2)(2),/ Kamala City, 576/Mum/2024 2016-17 Senapati Bapat Marg, ACIT, Lower Parel West, Circle-4(2)(1), 577/Mum/2024 2017-18 Mumbai Mumbai PAN: AABCI8294C 578/Mum/2024 2018-19 For Assessee : Shri Siddhesh Chaugule & Shri Himesh Jain For Revenue : Ms. Madhu Malati Ghosh, CIT-DR & Shri Yogendra T. Wakare, Sr.DR Date of Hearing : 08-08-2024 Date of Pronouncement…

360 One Wam Limited, Mumbai vs. ACIT, Circle-4(2)(1) Mumbai, Mumbai

In the result, the appeal of the assessee filed for AY

ITA 576/MUM/2024[2016-17]Status: DisposedITAT Mumbai09 Aug 2024AY 2016-17

Bench: Shri B.R. Baskaran & Shri Anikesh Banerjee

For Appellant: Shri Siddhesh Chaugule &For Respondent: Ms. Madhu Malati Ghosh, CIT-DR
Section 115JSection 14ASection 8D(2)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “C” BENCH : MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER ITA No. A.Y. Appellant Respondent 574/Mum/2024 2014-15 360 One WAM Limited, ACIT, IIFL Centre, Circle-12(2)(2),/ Kamala City, 576/Mum/2024 2016-17 Senapati Bapat Marg, ACIT, Lower Parel West, Circle-4(2)(1), 577/Mum/2024 2017-18 Mumbai Mumbai PAN: AABCI8294C 578/Mum/2024 2018-19 For Assessee : Shri Siddhesh Chaugule & Shri Himesh Jain For Revenue : Ms. Madhu Malati Ghosh, CIT-DR & Shri Yogendra T. Wakare, Sr.DR Date of Hearing : 08-08-2024 Date of Pronouncement…

360 One Wam Limited, Mumbai vs. ACIT, Circle-12(2)(2), Mumbai

In the result, the appeal of the assessee filed for AY

ITA 574/MUM/2024[2014-15]Status: DisposedITAT Mumbai09 Aug 2024AY 2014-15

Bench: Shri B.R. Baskaran & Shri Anikesh Banerjee

For Appellant: Shri Siddhesh Chaugule &For Respondent: Ms. Madhu Malati Ghosh, CIT-DR
Section 115JSection 14ASection 8D(2)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “C” BENCH : MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER ITA No. A.Y. Appellant Respondent 574/Mum/2024 2014-15 360 One WAM Limited, ACIT, IIFL Centre, Circle-12(2)(2),/ Kamala City, 576/Mum/2024 2016-17 Senapati Bapat Marg, ACIT, Lower Parel West, Circle-4(2)(1), 577/Mum/2024 2017-18 Mumbai Mumbai PAN: AABCI8294C 578/Mum/2024 2018-19 For Assessee : Shri Siddhesh Chaugule & Shri Himesh Jain For Revenue : Ms. Madhu Malati Ghosh, CIT-DR & Shri Yogendra T. Wakare, Sr.DR Date of Hearing : 08-08-2024 Date of Pronouncement…

Karnataka Bank Ltd, Mangaluru vs. Assistant Commissioner of Income Tax, Mangaluru

ITA 562/BANG/2024[2020-21]Status: DisposedITAT Bangalore31 Jul 2024AY 2020-21

Bench: Shri Chandra Poojari & Shri Keshav Dubey

Section 115TSection 14ASection 250Section 36(1)(vii)

…ITA Nos.555 & 562/Bang/2024 The Karnataka Bank Limited, Mangalore Page 1 of 20 IN THE INCOME TAX APPELLATE TRIBUNAL "C" BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA No.562/Bang/2024 Assessment Year: 2020-21 Karnataka Bank Ltd. Regd & Head Office PB No.599 Mahaveera Circle Kankanady Karnataka 575 002 PAN NO: AABCT5589K APPELLANT Vs. ACIT Circle-1(1) & TPS Mangaluru RESPONDENT ITA No.555/Bang/2024 Assessment Year: 2020-21 Karnataka Bank Ltd. Regd & Head Office PB No.599 Mahaveera Circle Vs. Kankanady Karnataka 575 002 PAN NO: AABCT5589K RESPONDENT APPE…

Assistant Commissioner of Income Tax, Circle-1(1), Mangalore vs. The Karnataka Bank Limited, Mangalore

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

ITA 555/BANG/2024[2020-21]Status: DisposedITAT Bangalore31 Jul 2024AY 2020-21

Bench: Shri Chandra Poojari & Shri Keshav Dubeyassessment Year: 2020-21

For Appellant: Sri S. Ananthan & Smt. Lalitha RameswaranFor Respondent: Ms. Neera Malhotra, D.R
Section 115TSection 14ASection 250Section 36(1)(vii)

…ITA Nos.555 & 562/Bang/2024 The Karnataka Bank Limited, Mangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER Assessment Year: 2020-21 Karnataka Bank Ltd. Regd & Head Office PB No.599 Mahaveera Circle ACIT Kankanady Vs. Circle-1(1) & TPS Karnataka 575 002 Mangaluru PAN NO : AABCT5589K APPELLANT RESPONDENT Assessment Year: 2020-21 Karnataka Bank Ltd. Regd & Head Office PB No.599 ACIT Mahaveera Circle Circle-1(1) & TPS Vs. Kankanady Mangaluru Karnataka 575 002 PAN NO : AABCT5589K APPELLANT RESPONDENT Appel…