Agro Portfolio (P.) Ltd. v. ITO

94 Taxmann.com 112High Court2018#3609 most cited

What is Agro Portfolio (P.) Ltd. v. ITO authority for?

The Assessing Officer (AO) has the power to disturb the valuation of shares provided by the assessee's chartered accountant, even if Rule 11UA(2) is followed. If the AO doubts the valuation report, they are not necessarily bound to refer the matter to the Valuation Officer and can adopt a different method to determine the fair market value.

33

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2026.

Also referred to as

Agro Portfolio v ITO · 94 Taxmann.com 112 · Section 56(2)(viib) · Rule 11UA · valuation of shares · fair market value · AO power to disturb valuation · DCF method · NAV method · commercial rights · intangible assets

Sections most often in play

Section 143(3)Section 56(2)(viib)Section 11UASection 133(6)Section 143(2)Section 250Section 68Section 71

Issues it is cited on

nav methoddcf methodsection 56(2)(viib)valuation of sharescommercial rightssection 56(2)closely held companyfair market valueaccumulated profitsintangible assetsshare capital and share premiumsection 56

Judgments citing Agro Portfolio (P.) Ltd. v. ITO

TECHPARK HOTELS PVT LTD,GURGAON vs. ADDI. CIT SPECIAL RANGE-9, NEW DELHI

In the result, the appeal filed by the Assessee is allowed

ITA 9450/DEL/2019[2015-16]Status: DisposedITAT Delhi20 Mar 2026AY 2015-16

Bench: Shri S. Rifaur Rahman & Shri Vimal Kumartechpark Hotels Pvt. Ltd., Addl. Cit, Ground Floor, Central Wing, Special Range-9, Thapar House 124, Janpath, Vs. New Delhi. New Delhi-110001. Pan-Aabce5833H (Appellant) (Respondent) Assessee By Shri Neeraj Jain, Adv. & Shri Tavish Verma, Adv. Ms. Harpreet Kaur Hansra Sr. Dr Department By Date Of Hearing 20.01.2026 Date Of Pronouncement 20.03.2026 O R D E R Per Vimal Kumar, Jm: The Appeal Filed By The Assessee Is Against Order Dated 11.09.2019 Of The Learned Commissioner Of Income Tax (Appeals), New Delhi [Hereinafter Referred To As ‘The Ld. Cit(A)’] Passed U/S 250 Of The Income Tax Act, 1961, [Hereinafter Referred To As ‘The Act’] Arising Out Of Assessment Order Dated 30.12.2017 Of The Ld. Assessing Officer U/S 143(3) Of The Act For Assessment Year 2015-16. 2. Brief Facts Of The Case Are That The Assessee Filed Return Declaring Loss Of Rs.23,06,28,106/- On 30.11.2015. Notice U/S 143(2) Dated 22.09.2016 Was Issued. Notices U/S 142(1) Were Issued. Sh. Nikhil Agarwal & Shri Nirmal Malpani, Ca Appeared & Filed Details. On Completion Of Proceedings, Ld. Ao Vide Order Dated Techpark Hotels Pvt. Ltd. Vs. Acit

Section 142(1)Section 143(2)Section 143(3)Section 154Section 234DSection 250Section 56(2)Section 56(2)(viib)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’: NEW DELHI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI VIMAL KUMAR, JUDICIAL MEMBER Techpark Hotels Pvt. Ltd., Addl. CIT, Ground Floor, Central Wing, Special Range-9, Thapar House 124, Janpath, Vs. New Delhi. New Delhi-110001. PAN-AABCE5833H (Appellant) (Respondent) Assessee by Shri Neeraj Jain, Adv. and Shri Tavish Verma, Adv. Ms. Harpreet Kaur Hansra Sr. DR Department by Date of Hearing 20.01.2026 Date of Pronouncement 20.03.2026 O R D E R PER VIMAL KUMAR, JM: The appeal filed by the Assessee is against order dated 11.09.2019 of the Learned…

KATARIA SNACK PELLETS PRIVATE LIMITED,RAJKOT vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-1(1), RAJKOT

In the result, appeal of the assessee is dismissed

ITA 468/RJT/2024[2015-16]Status: DisposedITAT Rajkot07 Oct 2025AY 2015-16

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं /.Ita No.468/Rjt/2024 "नधा"रणवष"/ Assessment Year: 2015-16 Kataria Snack Pellets Pvt. Ltd. The Acit, Circle-1(1) बनाम 510, Gidc, Metoda Kalawad Road Rajkot Rajkot-360021, Gujarat Vs. Pan : Aafck2028L (अपीलाथ"/Appellant) (""यथ"/Respondent) :

For Appellant: Shri Nishit B. Jesur, ld.ARFor Respondent: Shri Sanjay Punglia, CIT-DR
Section 143(2)Section 143(3)Section 147Section 148Section 250Section 56(2)(vii)

…आयकर अपील"य अ"धकरण, राजकोट "यायपीठ, राजकोट। IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER AND SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER आयकर अपील सं /.ITA No.468/RJT/2024 "नधा"रणवष"/ Assessment Year: 2015-16 Kataria Snack Pellets Pvt. Ltd. The ACIT, Circle-1(1) बनाम 510, GIDC, Metoda Kalawad Road Rajkot Rajkot-360021, Gujarat Vs. PAN : AAFCK2028L (अपीलाथ"/Appellant) (""यथ"/Respondent) : "नधा"रती क" ओर से/Assessee by : Shri Nishit B. Jesur, ld.AR राज"व क" ओर से/Revenue by : Shri Sanjay Punglia, CIT-DR सुनवाई क" तार"ख /Date of Hearing : 17/07/2025 घोषणा…

MADHURIMA INTERNATIONAL PRIVATE LIMITED,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 3(2)(1), MUMBAI

ITA 4430/MUM/2024[2013-14]Status: DisposedITAT Mumbai06 May 2025AY 2013-14

Bench: SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER SMT. RENU JAUHRI (Accountant Member)

For Appellant: Shri Madhur AgrawalFor Respondent: Shri R. R. Makwana
Section 143(3)Section 263Section 56(2)(viib)

…IN THE INCOME TAX APPELLATE TRIBUNAL "D” BENCH, MUMBAI SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER SMT. RENU JAUHRI, ACCOUNTANT MEMBER Madhurima International Private Limited 102, Maker Chambers III, Nariman Point, Mumbai – 400 021 Maharashtra. [PAN:AAFCM2533E] …………. Appellant Vs Deputy Commissioner of Income Tax Circle 3(2)(1) Aayakar Bhavan, Maharishi Karve Road, Mumbai – 400020. Maharashtra. …………. Respondent Appearance For the Appellant/Assessee : Shri Madhur Agrawal Ms. Praiksha Jain Shri Jayesh Chobisa For the Respondent/Department : Shri R. R. Makwana Date Conclusion of hearing : 10.02.2025 Pronouncement of orde…

M/S UNIHEALTH CONSULTANCY LIMITED,MUMBAI vs. DCIT, 8 (3) (1), MUMBAI

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

ITA 4387/MUM/2024[2017-18]Status: DisposedITAT Mumbai29 Jan 2025AY 2017-18

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2017-18 M/S Unihealth Consultancy Ltd., The Dy. Cit-8(3)(1), H-13 & H-14 Everest, 9Th Floor, Room No. 615, 6Th Floor, Aayakar Vs. Tardeo Road, Bhavan, Maharishi Karve Road, Mumbai-400034. Mumbai-400020. Pan No. Aabcu 1551 C Appellant Respondent

For Appellant: Ms. Rajeshwari Menon, Sr. DRFor Respondent: Mr. Rajesh Kalyani/ Ajay Dhoot
Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI SANDEEP SINGH KARHAIL (JUDICIAL MEMBER) Assessment Year: 2017-18 M/s Unihealth Consultancy Ltd., The Dy. CIT-8(3)(1), H-13 & H-14 Everest, 9th floor, Room No. 615, 6th floor, Aayakar Vs. Tardeo Road, Bhavan, Maharishi Karve Road, Mumbai-400034. Mumbai-400020. PAN NO. AABCU 1551 C Appellant Respondent : Mr. Rajesh Kalyani/ Ajay Dhoot Assessee by : Ms. Rajeshwari Menon, Sr. DR Revenue by : 27/11/2024 Date of Hearing Date of pronouncement : 29/01/2025 ORDER PER OM PRAKASH KANT, AM This appeal by…

ASSISTANT COMMISSIONER OF INCOME TAX, HYDERABAD vs. MYTRAH VAYU (GUJARAT) PRIVATE LIMITED, HYDERABAD

In the result, the appeal ofthe Revenue is dismissed

ITA 172/AHD/2024[2015-16]Status: DisposedITAT Ahmedabad18 Dec 2024AY 2015-16

Bench: Shri T.R. Senthil Kumar & Shri Narendra Prasad Sinha

For Appellant: Shri P S Choudhary, CIT. DRFor Respondent: Date of Hearing
Section 56(2)Section 56(2)(viib)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD BEFORE SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER & SHRI NARENDRA PRASAD SINHA, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No. 172/Ahd/2024 ("नधा"रण वष" / Assessment Year : 2015-16) Assistant Commissioner बनाम/ Mytrah Vayu (Gujarat) of Income Tax Private Limited Vs. Room No.224, 2nd Floor, 8th Floor, Q-City, B-Block, Income Tax Gachibowli, Towers, AC Gaurds, Nanakramguda, K. V. Masab Tank, Telangana Ranga Reddy, Telangana Hyderabad 500004 500032 "थायीलेखासं./जीआइआरसं./PAN/GIR No. : AAICM1268P (Appellant) .. (Respondent) Shri Ravi Bharadwaj, A.R. अपीलाथ" ओर…

SPL INFRASTRUCTURE PVT. LT,ALWARPET, CHENNAI vs. ITO, CORPORATE CIRCLE 6(1), CHENNAI

ITA 325/CHNY/2023[2018-19]Status: DisposedITAT Chennai29 Nov 2024AY 2018-19

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. No.325/Chny/2023 िनधा"रण वष"/Assessment Year: 2018-19 Spl Infrastructure Pvt. Ltd., Vs. The Income Tax Officer, 15, Kasturi Rangan Road, Corporate Circle – 6(1), Alwarpet, Chennai 600 018. Chennai. [Pan: Aaics0881N] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri N. Arjun Raj, Advocate ""थ" की ओर से/Respondent By : Ms. Gouthami Manivasagam, Jcit सुनवाई की तारीख/ Date Of Hearing : 08.10.2024 घोषणा की तारीख /Date Of Pronouncement : 29.11.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 06.03.2023 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2018-19. 2. The Assessee Raised 11 Grounds Of Appeal. The Ld. Ar Shri N. Arjun Raj, Advocate, Drew Our Attention To Ground No. 11 & Submits That This Matter Requires To Be Remanded To The File Of The Assessing

For Appellant: Shri N. Arjun Raj, AdvocateFor Respondent: Ms. Gouthami Manivasagam, JCIT
Section 56Section 56(2)(viib)

…आयकर अपीलीय अिधकरण, ’बी’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी एस.एस. िव"ने" रिव, "ाियक सद" एवं "ी अिमताभ शु"ा, लेखा सद" के सम" Before Shri S.S. Viswanethra Ravi, Judicial Member & Shri Amitabh Shukla, Accountant Member आयकर अपील सं./I.T.A. No.325/Chny/2023 िनधा"रण वष"/Assessment Year: 2018-19 SPL Infrastructure Pvt. Ltd., Vs. The Income Tax Officer, 15, Kasturi Rangan Road, Corporate Circle – 6(1), Alwarpet, Chennai 600 018. Chennai. [PAN: AAICS0881N] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant by : Shri N. Arjun Raj, Advocate ""थ" की ओर से/Respondent by :…

G S FARM TAAZA PRODUCE PRIVATE LIMITED.,,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, (OSD), RANGE-3(1), BENGALURU

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

ITA 1255/BANG/2024[2016-17]Status: DisposedITAT Bangalore26 Nov 2024AY 2016-17

Bench: Shri Waseem Ahmed & Shri Keshav Dubeyassessment Year: 2016-17

For Appellant: Shri BS Balachandran, AdvocateFor Respondent: Shri V Parithivel, JCIT (DR)
Section 154Section 250Section 56(2)(viib)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER Assessment Year: 2016-17 The Dy. Commissioner of GS Farm Taaza Produce Pvt. Ltd., Vs. 93/A, 4th B Cross, 5th Block, Income Tax (OSD), Range – 3(1), Koramangala Industrial Area, Bengaluru. Bengaluru – 560 095. . PAN – AAGCG 0247 A APPELLANT RESPONDENT Assessee by : Shri BS Balachandran, Advocate Revenue by : Shri V Parithivel, JCIT (DR) Date of hearing : 09.10.2024 Date of Pronouncement : 26.11.2024 O R D E R PER WASEEM AHMED, ACCOUNTANT MEMBER: This is an appeal fil…

APPLE INFRA BUILD PVT LTD,NOIDA vs. ITO WARD - 3(1), NEW DELHI

In the result, the appeal preferred by the assessee is dismissed

ITA 9880/DEL/2019[2015-16]Status: DisposedITAT Delhi06 Sept 2024AY 2015-16

Bench: Shri Shamim Yahya & Ms. Madhumita Roym/S Apple Infra Build Pvt. Vs. Income Tax Officer, Ltd., Plot No. 24/32, Ward-3(1) Block-D, Sector- 63, New Delhi - 110075 Noida- 201301

For Appellant: NoneFor Respondent: Sh. Kanv Bali, Sr. D.R
Section 115JSection 143(3)Section 56(2)(viib)

…P a g e | 1 M/s Apple Infra Build Pvt. Ltd. Vs. ITO, Ward 3(1) THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, DELHI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER & MS. MADHUMITA ROY, JUDICIAL MEMBER M/s Apple Infra Build Pvt. Vs. Income Tax Officer, Ltd., Plot No. 24/32, Ward-3(1) Block-D, Sector- 63, New Delhi - 110075 Noida- 201301 "थायीलेखासं./जीआइआरसं./PAN/GIR No: AAGCA1372E Appellant .. Respondent Appellant by : None Respondent by : Sh. Kanv Bali, Sr. D.R Date of Hearing 08.07.2024 Date of Pronouncement 06.09.2024 O R D E R PER MADHUMITA ROY, JM: The instant appeal filed by the assessee is directed against…

VENSUN LABORATORIES PRIVATE LIMITED,SOLAPUR vs. ACIT, SOLAPUR

In the result, the appeal filed by the appellant company stands partly allowed for statistical purposes

ITA 655/PUN/2024[2015-2016]Status: DisposedITAT Pune21 Aug 2024AY 2015-2016

Bench: Shri Inturi Rama Rao & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.655/Pun/2024 "नधा"रण वष" / Assessment Year : 2015-16

For Respondent: Shri Ajay Kumar Keshari &
Section 143(3)Section 56(2)(viib)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.655/PUN/2024 "नधा"रण वष" / Assessment Year : 2015-16 Vensun Laboratories Pvt. Ltd., Vs. ACIT, Circle-2, A-20/7, A-20/8, MIDC Chincholi, Solapur Solapur – 413 255, Maharashtra PAN : AACCV9741Q Appellant Respondent Assessee by Shri Krishna Gujarathi : Revenue by : Shri Ajay Kumar Keshari & Shri Arvind Desai Date of hearing : 21.08.2024 Date of pronouncement : 21.08.2024 आदेश / ORDER PER INTURI RAMA RAO, AM: This is an appeal filed by the assess…

PATHFINDER PUBLISHING PRIVATE LIMITED,HYDERABAD vs. ACIT., CIRCLE -16(2), HYDERABAD

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

ITA 39/HYD/2024[2017-18]Status: DisposedITAT Hyderabad31 Jul 2024AY 2017-18

Bench: Shri Laliet Kumar & Shri Madhusudan Sawdia

For Appellant: Shri S.K. Gupta, AdvocateFor Respondent: : Ms. TH Vijaya Lakshmi, CIT-DR
Section 143(3)Section 56(2)(viib)

…आआआआ आआआआआआ आआआआआआ, आआआआआआआआ आआआ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A’ Bench, Hyderabad BEFORE SHRI LALIET KUMAR, JUDICIAL MEMBER AND SHRI MADHUSUDAN SAWDIA, ACCOUNTANT MEMBER आ.अपी.सं /ITA No.39/Hyd/2024 & SA 9/Hyd/2024 (निर्धारण वर्ा/Assessment Year:2017-18) M/s. Pathfinder Publishing Pvt. Asst. Commissioner of Income Tax, Vs. Circle-16(2), Hyderabad. Ltd., Hyderabad. PAN : AAECP6764F (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee by: Shri S.K. Gupta, Advocate रधजस् व द्वधरध/Revenue by:: Ms. TH Vijaya Lakshmi, CIT-DR सुिवधई की तधरीख/Date of hearing: 11/07/2024 घोर्णध की तधरीख/Pronouncement…

THE JCIT (OSD), CIRCLE-2(1)(1), AHMEDABAD vs. M/S. MAGNET BUILDTECH P. LTD, AHMEDABAD

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

ITA 489/AHD/2020[2016-17]Status: DisposedITAT Ahmedabad25 Jul 2024AY 2016-17

Bench: Shri Siddhartha Nautiyal & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.489/Ahd/2020 "नधा"रण वष" /Assessment Year : 2016-17 The Jcit (Osd) M/S. Magnet Buildtech Pvt.Ltd. Circle-2(1)(1) बनाम/ 906-907, Indraprasth Corporate Ahmedabad Opp. Venus Atlantis V/S. Anand Nagar Road Ahmedabad – 380 015 "थायी लेखा सं./Pan: Aaicm 4158 J (अपीलाथ"/ Appellant) ("" यथ"/ Respondent) Assessee By : Shri Vartik Chokshi & Shri Dhrunal Bhatt, Ars Revenue By : Shri Kamlesh Makwana, Cit-Dr सुनवाई क" तार"ख/Date Of Hearing : 23/07/2024 घोषणा क" तार"ख /Date Of Pronouncement: 25/07/2024 आदेश/O R D E R Per Shri Makarand V. Mahadeokar, Am: This Appeal Is Filed By The Revenue Against The Order Dated 09/07/2020 Passed By The Commissioner Of Income Tax (Appeals)-32, New Delhi [Hereinafter Referred To As “Cit(A)” In Short] Arising Out Of The Assessment Order Dated 11/12/2018 Passed By The Assessing Officer (Ao) Under Section 143(3) Of The Income Tax Act, 1961 (Hereinafter Referred To As "The Act") Relevant To The Assessment Year (Ay) 2016-17. The Jcit (Osd) Vs. M/S.Magnet Buildtech Pvt.Ltd. Asst. Year : 2016-17

For Appellant: Shri Vartik Chokshi &For Respondent: Shri Kamlesh Makwana, CIT-DR
Section 133(6)Section 143(1)Section 143(2)Section 143(3)Section 56(2)(viib)

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ “सी“, अहमदाबाद अहमदाबाद "यायपीठ अहमदाबाद अहमदाबाद । अहमदाबाद IN THE INCOME TAX APPELLATE TRIBUNAL “ C ” BENCH, AHMEDABAD "ी "स"धाथ" नौ"टयाल, "या"यक सद"य एवं "ी मकरंद वसंत महादेवकर, लेखा सद"य के सम"। ] ] BEFORE SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER AND SHRI MAKARAND V. MAHADEOKAR, ACCOUNTANT MEMBER आयकर अपील सं /ITA No.489/Ahd/2020 "नधा"रण वष" /Assessment Year : 2016-17 The JCIT (OSD) M/s. Magnet Buildtech Pvt.Ltd. Circle-2(1)(1) बनाम/ 906-907, Indraprasth Corporate Ahmedabad Opp.…

DCIT 3(2)92) , MUMBAI vs. M/S PNP MARTITIME SERVICES PVT LTD. , MUMBAI

In the result, the appeal by the Revenue is dismissed, while the appeal by the assessee is partly allowed

ITA 668/MUM/2020[2016-17]Status: DisposedITAT Mumbai19 Dec 2023AY 2016-17

Bench: Shri B.R. Baskaran & Shri Sandeep Singh Karhail

For Appellant: Shri Nishant Thakkar a/wFor Respondent: Shri R.A. Dhyani and Shri H.M. Bhatt
Section 234BSection 250Section 274Section 36(1)(iii)Section 56(2)(viib)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA no.317/Mum./2020 (Assessment Year : 2016-17) PNP Maritime Services Pvt. Ltd. A-5, Ionic, 18, Arthur Bunder Road ……………. Appellant Colaba, Mumbai 400 005 PAN – AABCP8020D v/s Dy. Commissioner of Income Tax ……………. Respondent Circle–3(2)(2), Mumbai ITA no.668/Mum./2020 (Assessment Year : 2016-17) Dy. Commissioner of Income Tax ……………. Appellant Circle–3(2)(2), Mumbai v/s PNP Maritime Services Pvt. Ltd. A-5, Ionic, 18, Arthur Bunder Road ……………. Respondent Colaba, Mumb…

PNP MARITIME SERVICES PVT LTD.,MUMBAI vs. DY CIT 3 (2)(2), MUMBAI

In the result, the appeal by the Revenue is dismissed, while the appeal by the assessee is partly allowed

ITA 317/MUM/2020[2016-17]Status: DisposedITAT Mumbai19 Dec 2023AY 2016-17

Bench: Shri B.R. Baskaran & Shri Sandeep Singh Karhail

For Appellant: Shri Nishant Thakkar a/wFor Respondent: Shri R.A. Dhyani and Shri H.M. Bhatt
Section 234BSection 250Section 274Section 36(1)(iii)Section 56(2)(viib)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA no.317/Mum./2020 (Assessment Year : 2016-17) PNP Maritime Services Pvt. Ltd. A-5, Ionic, 18, Arthur Bunder Road ……………. Appellant Colaba, Mumbai 400 005 PAN – AABCP8020D v/s Dy. Commissioner of Income Tax ……………. Respondent Circle–3(2)(2), Mumbai ITA no.668/Mum./2020 (Assessment Year : 2016-17) Dy. Commissioner of Income Tax ……………. Appellant Circle–3(2)(2), Mumbai v/s PNP Maritime Services Pvt. Ltd. A-5, Ionic, 18, Arthur Bunder Road ……………. Respondent Colaba, Mumb…

IDANA PET INDUSTRIES P. LTD. ,UDAIPUR vs. ACIT, CIRCLE-1, UDAIPUR

In the result, the appeal of the assessee bearing ITA No

ITA 330/JODH/2023[2015-16]Status: DisposedITAT Jodhpur19 Dec 2023AY 2015-16

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 143(3)Section 250oSection 40A(2)(b)Section 56Section 56(2)(viib)

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPURBENCH,JODHPUR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos. 329 to 330/Jodh/2023 Assessment Year: 2014-15 to 2015-16 Idana Pet Industries P. Ltd. Vs. ITO, Ward-2(1),/ ACIT, 22A, Bhatt Ji Ki Bari, Udaipur. Circle-1, [PAN: AADCI1197A] Udaipur. (Appellant) (Respondent) Appellant by Sh. Amit Kothari, CA Respondent by Ms. Nidhi Nair, Sr. DR Date of Hearing 14.12.2023 Date of Pronouncement 19.12.2023 ORDER Per:Anikesh Banerjee, Hon’ble J.M.: Both the appeals of the same assessee were filed against the order of the ld. Comm…

IDANA PET INDUSTRIES P. LTD. ,UDAIPUR vs. ITO, WARD-2(1), UDAIPUR

In the result, the appeal of the assessee bearing ITA No

ITA 329/JODH/2023[2014-15]Status: DisposedITAT Jodhpur19 Dec 2023AY 2014-15

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 143(3)Section 250oSection 40A(2)(b)Section 56Section 56(2)(viib)

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPURBENCH,JODHPUR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. Nos. 329 to 330/Jodh/2023 Assessment Year: 2014-15 to 2015-16 Idana Pet Industries P. Ltd. Vs. ITO, Ward-2(1),/ ACIT, 22A, Bhatt Ji Ki Bari, Udaipur. Circle-1, [PAN: AADCI1197A] Udaipur. (Appellant) (Respondent) Appellant by Sh. Amit Kothari, CA Respondent by Ms. Nidhi Nair, Sr. DR Date of Hearing 14.12.2023 Date of Pronouncement 19.12.2023 ORDER Per:Anikesh Banerjee, Hon’ble J.M.: Both the appeals of the same assessee were filed against the order of the ld. Comm…

ACIT CIRCLE-15(2), NEW DELHI vs. LIFESTYLE PROBUILD PVT LTD, GHAZIABAD

In the result, this appeal by the Revenue stands dismissed

ITA 3552/DEL/2019[2015-16]Status: DisposedITAT Delhi09 Oct 2023AY 2015-16

Bench: AO; that valuation report dated 15.03.2012 prepared by the Chartered Accountant as per rule 11UA

For Appellant: Shri Gaurav Jain, AdvocateFor Respondent: Ms. Jyoti Verma, Sr. DR
Section 56(2)(viib)

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘E’ : NEW DELHI) SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER and MS. ASTHA CHANDRA, JUDICIAL MEMBER ITA No.3552/Del./2019 (ASSESSMENT YEAR : 2015-16) ACIT, Circle 15 (2), vs. Lifestyle Probuild Pvt. Ltd., New Delhi. D-59, Chander Nagar, Behind DAV Public School, Ghaziabad – 201 011 (UP) (PAN : AABCL8580A) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Gaurav Jain, Advocate REVENUE BY : Ms. Jyoti Verma, Sr. DR Date of Hearing : 13.08.2023 Date of Order : 09.10.2023 ORDER PER SHAMIM YAHYA, ACCOUNTANT MEMBER : This appeal by the Revenue is directed against the order of the ld…

ACIT, CIR- 4(2)(1), MUMBAI vs. M/S INNOVAGE FINTECH PVT. LTD., MUMBAI

In the result, appeal of the Revenue is partly allowed for statistical purpose in the terms aforesaid

ITA 3068/MUM/2022[2017-18]Status: DisposedITAT Mumbai08 Sept 2023AY 2017-18

Bench: Shri Vikas Awasthy & Shri Om Prakash Kantm/S Innovage Fintech Pvt. Ltd. Acit, Circle-4(2)(1) 4-404, Krishna Residency, Opp Room No. 642, 6Th Floor, Radhakrishna Vidyalaya, Behind Vs. Aayakar Bhavan, M.K. Road, Sunder Nager, Malad (West), Mumbai-400020 Mumbai-400064 Pan No. Aacci3766N (Appellant) (Respondent)

For Appellant: Ms. Rutuja N. Pawar &For Respondent: Shri. K. C. Selvamani
Section 14ASection 56(2)(viib)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER M/s Innovage Fintech Pvt. Ltd. ACIT, Circle-4(2)(1) 4-404, Krishna Residency, Opp Room No. 642, 6th Floor, Radhakrishna Vidyalaya, behind Vs. Aayakar Bhavan, M.K. Road, Sunder Nager, Malad (west), Mumbai-400020 Mumbai-400064 PAN No. AACCI3766N (Appellant) (Respondent) Assessee by : Ms. Rutuja N. Pawar & Ms. Sneha More Revenue by : Shri. K. C. Selvamani Date of hearing: 15/06/2023 Date of pronouncement : 08/09/2023 O R D E R PER VIKAS AWASTHY, JM: This appeal by the R…

M/S ND'S ART WORLD PVT LTD.,MUMBAI vs. ASST. CIT 15 (2)(1), MUMBAI

In the result, the appeal filed by the assessee is allowed for statistical purpose

ITA 6850/MUM/2019[2016-17]Status: DisposedITAT Mumbai23 Aug 2023AY 2016-17

Bench: Shri B R Baskaran, Am & Ms. Kavitha Rajagopal, Jm M/S. Nd’S Art World Pvt. Ltd. Asst.Cit-15(2)(1) 201-A Second Level Ventura Shopping Mumbai Vs. Hiranandani Business Park, Powai, Mumbai-400 076 Pan/Gir No. Aabcn 7882 R (Appellant) (Respondent) : Assessee By : Shri Shashank Mehta : Dr. Samuel Pitta Revenue By Date Of Hearing : 26.05.2023 Date Of Pronouncement : 23.08.2023

For Appellant: Shri Shashank Mehta
Section 143(3)Section 2Section 36(1)(vii)Section 56(2)(viib)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI B R BASKARAN, AM AND MS. KAVITHA RAJAGOPAL, JM M/s. ND’s Art World Pvt. Ltd. Asst.CIT-15(2)(1) 201-A Second Level Ventura Shopping Mumbai Vs. Hiranandani Business Park, Powai, Mumbai-400 076 PAN/GIR No. AABCN 7882 R (Appellant) (Respondent) : Assessee by : Shri Shashank Mehta : Dr. Samuel Pitta Revenue by Date of Hearing : 26.05.2023 Date of Pronouncement : 23.08.2023 O R D E R Per Kavitha Rajagopal, J M: This appeal has been filed by the assessee, challenging the order of the learned Commissioner of Income Tax (Appeals)-24, Mumbai (‘ld.CIT(A)…

MOVEFAST AUTOMOBILES PVT LTD,FARIDABAD vs. ITO WARD - 1(5), FARIDABAD

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

ITA 6183/DEL/2019[2015-16]Status: DisposedITAT Delhi18 Aug 2023AY 2015-16

Bench: Shri C.M. Garg & Shri M. Balaganeshassessment Year: 2015-16 Movefast Automobiles Pvt. Ltd., Vs Ito, Ff-9, Vishnu Place, Ward-1(5), Near Neelam Flyover, Faridabad. Sector-20, Faridabad. Pan: Aaicm2607C

For Appellant: Shri Rajiv SaxenaFor Respondent: Ms Raja Rajeshwari R., Sr. DR
Section 133(6)Section 143(3)Section 56(2)(viib)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : E : DELHI BEFORE SHRI C.M. GARG, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER Assessment Year: 2015-16 Movefast Automobiles Pvt. Ltd., Vs ITO, FF-9, Vishnu Place, Ward-1(5), Near Neelam Flyover, Faridabad. Sector-20, Faridabad. PAN: AAICM2607C (Appellant) (Respondent) Assessee by : Shri Rajiv Saxena, Shri Dishant Sethi & Ms Sumangla Saxena, Advocates Revenue by : Ms Raja Rajeshwari R., Sr. DR Date of Hearing : 24.05.2023 Date of Pronouncement : 18.08.2023 ORDER PER M. BALAGANESH, AM: The appeal in ITA No.6183/Del/2019 for AY 2015-16, arises out…

MAAKHAN MILK PRODUCTS PVT. LTD.,HARYANA vs. ITO WARD 1(5), FARIDABAD

In the result, the appeal of the assessee is allowed

ITA 6180/DEL/2019[2015-16]Status: DisposedITAT Delhi18 Aug 2023AY 2015-16

Bench: Shri C.M. Garg & Shri M. Balaganeshassessment Year: 2015-16 Maakhan Milk Products Pvt. Ltd., Vs Ito, 1066, Baba Nagar, Ward-1(5), Near Janta Barat Ghar, Faridabad. Old Faridabad, Faridabad, Haryana – 121 002. Pan: Aaicm2610H

For Appellant: Shri Rajiv SaxenaFor Respondent: Ms Raja Rajeshwari R., Sr. DR
Section 133(6)Section 143(3)Section 56(2)(viib)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : E : DELHI BEFORE SHRI C.M. GARG, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER Assessment Year: 2015-16 Maakhan Milk Products Pvt. Ltd., Vs ITO, 1066, Baba Nagar, Ward-1(5), Near Janta Barat Ghar, Faridabad. Old Faridabad, Faridabad, Haryana – 121 002. PAN: AAICM2610H (Appellant) (Respondent) Assessee by : Shri Rajiv Saxena, Shri Dishant Sethi Ms Sumangla Saxena & Shri Shyam Sunder, Advocates Revenue by : Ms Raja Rajeshwari R., Sr. DR Date of Hearing : 22.05.2023 Date of Pronouncement : 18.08.2023 ORDER PER M. BALAGANESH, AM: The appeal in ITA N…

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