ACIT v. Wockhardt Ltd.

62 Taxmann.com 60Reported decision2015#11924 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2022.

Judgments citing ACIT v. Wockhardt Ltd.

DCIT -CC-5(2), Mumbai vs. M/S. Usv Pvt. Ltd, Mumbai

Accordingly, respectfully following the above decisions of the Tribunal we refrain to interfere with the order passed by the CIT(A) on this issue. Ground No. 8 raised by the Revenue is, therefore, ...

ITA 2575/MUM/2021[2014-15]Status: DisposedITAT Mumbai07 Sept 2022AY 2014-15
For Appellant: Shri Paras Savla and Shri Pratik PodarFor Respondent: Shri Achal Sharma
Section 143(3)Section 253(3)Section 35Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL "F" BENCH, MUMBAI SHRI M. BALAGANESH, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER & DCIT-CC 5(2), Central Range-5, Room No. 1908, Air India Building, Nariman Point, Mumbai - 400021 ……………. Appellant M/s USV Private Limited, Vs Arvind Vithal Chowk, Govandi, Mumbai - 400088 [PAN: AAACU1366N] ……………. RRespondentt Appearances For the Appellant/Department : Shri Achal Sharma For the Respondent/Assessee : Shri Paras Savla and Shri Pratik Podar Date of conclusion of hearing : 09.06.2022 Date of pronouncement of order : 07.09.2022 O R D E R Per Rahul Chaudhary, Judicial M…

M/S. Matheson Bosanquet Enterprises Private Limited, Bangalore vs. Assistant Commissioner of Income Tax, Circle- 4(1)(2), Bengaluru

In the result the appeal filed by assessee stands allowed for statistical purposes

ITA 1908/BANG/2019[2016-17]Status: DisposedITAT Bangalore08 Oct 2021AY 2016-17

Bench: Shri B.R. Baskaran & Smt Beena Pillaiita. No. 1908/Bang/2019 Assessment Year: 2016-17 M/S. Matheson Bosanquet The Assistant Enterprises Pvt. Ltd., Commissioner Of Income No. 26/1, Sua House, Tax, Kasturba Cross Road, Circle 4 (1) (2), Bangalore – 560 001. Vs. Bengaluru. Pan: Aabcm9747J (Appellant) (Respondent) For Assessee: Smt. Jinita Chaterjee, Advocate For Revenue : Shri Priyadarshi Mishra, Addl. Cit (Dr) Date Of Hearing : 30.08.2021 Date Of Pronouncement : 08.10.2021 Order Per Beena Pillai, Jm. Present Appeal Has Been Filed By Assessee Against Order Dated 11/07/2019 Passed By The Ld.Cit(A)-4, Bangalore For Assessment Year 2016-17 On Following Grounds Of Appeal: Tax Effect Relating To Each Ground Of Grounds Of Appeal Appeal (See Note Below) The Assessing Officer Erred In Computing The Disallowance Of Rs.9,68,872/- Uls 14A Of The Income Tax Act Read With Rule 8D(2)(I) 1. Rs. 2,99,381/- ,8D(2)(Ii) & 8D2(Iii) The Assessing Officer While Apportioning The Interest Expenditure Ought To Have Observed That The Investments

For Appellant: Smt. Jinita Chaterjee, AdvocateFor Respondent: Shri Priyadarshi Mishra, Addl
Section 143(2)Section 14A

…in computation of disallowance u/s. 14A r.w. Rule 8D(2)(ii) and 8D(2)(iii) of the Act. The contention of the ld. AR is that the interest cost has to be considered as Rs.2,00,54,050. He relied on the following judgments :- (i) DCIT vs. Microlabs bracket (2015) 62 Taxmann.com 60 (ii) ACIT Vs. Vireet Investments (2017) 82 Taxmann.com 415 (Del.-SB) 6.2. On the contrary the Ld.Sr.DR relied on orders passed by authorities below. 6.3. We have perused submissions advanced by both sides in light of records placed before us. 6.4. It is submitted by the Ld.AR that assessee had sufficient funds in the form of share capital a…

Deputy Commissioner of Income Tax Central Circle -5(1), Mumbai vs. Usv Limited, Mumbai

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

ITA 4915/MUM/2017[2011-12]Status: DisposedITAT Mumbai05 Mar 2021AY 2011-12

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2010-11

For Appellant: Mr. Rajan Vora, AR
Section 143(3)Section 37(1)

…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: 2010-11 M/s USV Private Limited, Deputy Commissioner of Income Arvind Vithal Gandhi Chowk, Vs. Tax Central Circle 5(1), BSD Marg, Govandi, 19th Floor, Air India Building, Mumbai-400088. Nariman Point, Mumbai-400020 PAN No. AAACU 1366 N Appellant Respondent Assessment Year: 2010-11 DCIT Central Circle 5(1), M/s USV Private Limited, R. No. 1928, 19th Floor, Air Vs. Arvind Vithal Gandhi Chowk, BSD India Building, Nariman Point, Marg, Govandi, Mumbai 400…

Deputy Commissioner of Income Tax Central Circle -5(1), Mumbai vs. Usv Limited, Mumbai

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

ITA 4914/MUM/2017[2010-11]Status: DisposedITAT Mumbai05 Mar 2021AY 2010-11

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2010-11

For Appellant: Mr. Rajan Vora, AR
Section 143(3)Section 37(1)

…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: 2010-11 M/s USV Private Limited, Deputy Commissioner of Income Arvind Vithal Gandhi Chowk, Vs. Tax Central Circle 5(1), BSD Marg, Govandi, 19th Floor, Air India Building, Mumbai-400088. Nariman Point, Mumbai-400020 PAN No. AAACU 1366 N Appellant Respondent Assessment Year: 2010-11 DCIT Central Circle 5(1), M/s USV Private Limited, R. No. 1928, 19th Floor, Air Vs. Arvind Vithal Gandhi Chowk, BSD India Building, Nariman Point, Marg, Govandi, Mumbai 400…

Devkishin Bherumal Pahlajani, Mumbai vs. Asst CIT 11(2), Mumbai

In the result, appeal filed by the assessee for assessment year 2011-

ITA 163/MUM/2016[2011-12]Status: DisposedITAT Mumbai28 Feb 2018AY 2011-12

Bench: Shri Shamim Yahya (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2011-12 Dr. Devkishin Bherumal Pahlajani, The Asst. Cit 16(2), Soona Villa, Flat No. 81/82, Aayakar Bhavan, 4Th Floor, Perry Cross Road, Maharshi Karve Road, Bandra (West), Vs. Mumbai - 400020 Mumbai – 400050 Pan: Aacpp5413E (Appellant) (Respondent) Assessee By : Shri P.V. Desai (Ar) Revenue By : Shri Ram Tiwari (Sr. Dr) Date Of Hearing: 11/01/2018 Date Of Pronouncement: 28/02/2018

For Appellant: Shri P.V. Desai (AR)For Respondent: Shri Ram Tiwari (Sr. DR)
Section 143Section 143(1)Section 143(2)Section 14ASection 57

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “D”, MUMBAI BEFORE SHRI SHAMIM YAHYA (AM) AND SHRI RAM LAL NEGI (JM) Assessment Year: 2011-12 Dr. Devkishin Bherumal Pahlajani, The Asst. CIT 16(2), Soona Villa, Flat No. 81/82, Aayakar Bhavan, 4th Floor, Perry Cross Road, Maharshi Karve Road, Bandra (West), Vs. Mumbai - 400020 Mumbai – 400050 PAN: AACPP5413E (Appellant) (Respondent) Assessee by : Shri P.V. Desai (AR) Revenue by : Shri Ram Tiwari (Sr. DR) Date of Hearing: 11/01/2018 Date of Pronouncement: 28/02/2018 O R D E R PER RAM LAL NEGI, JM This appeal has been preferred by the assessee against the ord…

Dusters Total Solutions Services Pvt. Ltd., Bangalore vs. Income Tax Officer, Bangalore

In the result, the appeal of assessee is dismissed

ITA 1416/BANG/2016[2013-14]Status: DisposedITAT Bangalore21 Apr 2017AY 2013-14

Bench: Shri Sunil Kumar Yadav & Shri S. Jayaramanassessment Year : 2013-14

For Appellant: NoneFor Respondent: Shri M.K. Biju, Jt.CIT(DR)(ITAT-3)
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI SUNIL KUMAR YADAV, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER Assessment year : 2013-14 Duster Total Solutions Services Vs. The Income Tax Officer, Pvt. Ltd., Ward 2(1)(3), No.50, 4th Floor, Zatakia Center, Bangalore. Indiranagar, Bangalore. PAN: AACCD 5989D APPELLANT RESPONDENT Appellant by : None Respondent by : Shri M.K. Biju, Jt.CIT(DR)(ITAT-3), Bengaluru Date of hearing : 18.04.2017 Date of Pronouncement : 21.04.2017 O R D E R Per Sunil Kumar Yadav, Judicial Member This appeal is preferred by the assessee against the…

M/S. Sojitz India Private Limited, New Delhi vs. DCIT, New Delhi

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

ITA 1195/DEL/2014[2006-07]Status: DisposedITAT Delhi13 Dec 2016AY 2006-07

Bench: Sh. N. K. Saini, Am & Sh. Sudhanshu Srivastava, Jm

For Appellant: Sh. Ved Jain, AdvFor Respondent: Sh. Sanjeev Jain, CIT DR
Section 144C(5)

…ntrary to the facts of the assessee’s case. The reliance was placed on the following case laws: " DCIT Vs Nortel Networks India (P.) Ltd. (2016) 176 TTJ 25 (Del.-Trib.) " DCIT Vs Quark Systems (P.) Ltd. (2010) 4 ITR (Trib.) 606 " ACIT Vs Wockhardt Ltd. (2010) 6 Taxmann.com 78 (Mum.- ITAT) 18 Sojitz India Pvt. Ltd. " Sony India Vs DCIT (2008) 114 ITD 448 (Del.) " Sapient Corporation Pvt. Ltd. Vs DCIT (2011) Taxmann.com 69 (Del.-Trib.) " DCIT Vs B.P. India Services (P.) Ltd. (2011) 48 SOT 253 15. As regards to the functional comparability, it was stated that M/s Besant Raj International Ltd. had been included by t…

Unique Diamonds Pvt. Ltd., Mumbai vs. A.C.I.T. Circle 5(3), Mumbai

In the result, Revenue’s appeal for A

ITA 5969/MUM/2012[2008-09]Status: DisposedITAT Mumbai22 Dec 2015AY 2008-09

Bench: Shri Jason P. Boaz, Am & Shri Amit Shukla, Jm

For Respondent: Shri J. Premanand
Section 143(1)Section 143(3)Section 92C

…आयकर अपीलीय अिधकरण “के” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI "ी जॉसन पी बोज, लेखा सद"य एवं "ी अ"मत शु"ला, "याियक सद"य के सम" । BEFORE SHRI JASON P. BOAZ, AM AND SHRI AMIT SHUKLA, JM आयकर अपील सं./ITA No.5969/Mum/2012 (िनधा"रण वष"/Assessment Year: 2008-09) M/s. Maine Global Enterprises Pvt. Ltd. (formerly Unique Diamonds Pvt. Ltd.) 202, Rajendra nagar, Jai Ambe CHS Ltd. अपीलाथ"/Appellant Dattapada Road, Near Ekta Bhoomi Garden Borivali (E), Mumbai 400066 बनाम/ Vs. ACIT, Circle - 5(3) Room No. 573/583, 5th Floor ""यथ"/Respondent Aayakar Bhavan, M.K. Road Mumbai 400020 आयकर अपी…

ACIT Cir 5(3), Mumbai vs. Unique Diamonds P.Ltd, Mumbai

In the result, Revenue’s appeal for A

ITA 5889/MUM/2012[2008-09]Status: DisposedITAT Mumbai22 Dec 2015AY 2008-09

Bench: Shri Jason P. Boaz, Am & Shri Amit Shukla, Jm

For Respondent: Shri J. Premanand
Section 143(1)Section 143(3)Section 92C

…आयकर अपीलीय अिधकरण “के” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI "ी जॉसन पी बोज, लेखा सद"य एवं "ी अ"मत शु"ला, "याियक सद"य के सम" । BEFORE SHRI JASON P. BOAZ, AM AND SHRI AMIT SHUKLA, JM आयकर अपील सं./ITA No.5969/Mum/2012 (िनधा"रण वष"/Assessment Year: 2008-09) M/s. Maine Global Enterprises Pvt. Ltd. (formerly Unique Diamonds Pvt. Ltd.) 202, Rajendra nagar, Jai Ambe CHS Ltd. अपीलाथ"/Appellant Dattapada Road, Near Ekta Bhoomi Garden Borivali (E), Mumbai 400066 बनाम/ Vs. ACIT, Circle - 5(3) Room No. 573/583, 5th Floor ""यथ"/Respondent Aayakar Bhavan, M.K. Road Mumbai 400020 आयकर अपी…

ACIT v. Wockhardt Ltd. (62 Taxmann.com 60) — Cited in 9 Judgments | BharatTax