Ahmedabad Electricity Co. Ltd. v. CIT

199 ITR 351High Court1993#162 most cited

What is Ahmedabad Electricity Co. Ltd. v. CIT authority for?

Appellate authorities can consider additional grounds for deduction, even if not originally claimed before the Assessing Officer or Appellate Assistant Commissioner, provided the facts are not disputed and it pertains to a legal claim for correct tax liability. This is because the purpose of an appeal is to ascertain the correct tax liability.

441

judgments rely on this decision, according to BharatTax’s citation analysis of 367,164 Indian tax judgments — from 2015 to 2026.

Also referred to as

Ahmedabad Electricity Co. Ltd. v. CIT · 199 ITR 351 · Bombay HC · additional grounds · appellate authority · legal claim · ascertain correct tax liability · revenue account deduction

Also reported as

66 Taxmann 27

Sections most often in play

Section 143(3)Section 148Section 147Section 1961Section 153ASection 139(1)Section 132Section 153C

Issues it is cited on

section 253(2)section 253(1)section 119chief commissionersection 115jsection 254cross objectionfinal assessment ordersection 29section 234bsection 43draft assessment order

Judgments citing Ahmedabad Electricity Co. Ltd. v. CIT

Tata Communications Limited(Formerly Videsh Sanchar Nigam Ltd.), Mumbai vs. Addl. CIT Range - 1(3), Mumbai

In the result, this appeal by the assessee is allowed

ITA 572/MUM/2014[2009-10]Status: DisposedITAT Mumbai23 Feb 2022AY 2009-10

Bench: Shri Vikas Awasthy & Shri M. Balaganeshआअसं. 7514 /मुं/2011 ("न. व. 2007-08 ) आअसं. 6781/मुं/2012 ("न.व. 2008-09) आअसं. 572/मुं/2014 ("न.व. 2009-10) आअसं. 1106/मुं/2015 ("न.व. 2010-11) Tata Communications Ltd. (Formerly Videsh Sanchar Nigam Ltd.) Videsh Sanchar Nigam Bhavan, M.G Road, Fort, Mumbai 400 001 ...... अपीलाथ" /Appellant Pan: Aaccv-2808-C बनाम Vs. Additional Commissioner Of Income Tax, Range 1(3), Room No.540, Aaykar Bhavan, M.K.Road, Mumbai 400 020 ..... ""तवाद"/Respondent आअसं. 1657/मुं/2014 ("न.व. 2009-10) आअसं. 1561/मुं/2015 ("न.व. 2010-11) The Dcit -1(3) Room No.564,Aaykar Bhavan, M.K.Road, ...... अपीलाथ" /Appellant Mumbai 400 020 बनाम Vs.

For Appellant: Shri J.D. Mistry, Sr. Advocate with S/Shri Harsh M. Kapadia and K.DamaniaFor Respondent: Shri. Vatsalya Saxena& Shri B.K.Bagchi
Section 120(4)(b)Section 143(3)

…und should be admitted. To support his contention for admission of additional legal ground, the ld.Counsel placed reliance on various decisions including: (i) Jute Corporation of India Ltd. vs. CIT, 187 ITR 688 (ii)Ahmedabad Electricity Company Ltd. vs.ACIT, 199 ITR 351(Bom) (iii)CIT vs. Pruthvi Brokers and Shareholders, 349 ITR 336(Bom) The ld.Counsel for the assessee pointed that similar legal ground was raised in assessee’s appeal for Assessment Year 2002-03 in ITA No.7071/Mum/2005 the Tribunal vide order dated 30/06/2017 admitted the additional grounds and decided the legal ground in favour of the assessee.…

DCIT 1(3), Mumbai vs. Tata Communication Ltd, Mumbai

In the result, this appeal by the assessee is allowed

ITA 1657/MUM/2014[2009-10]Status: DisposedITAT Mumbai23 Feb 2022AY 2009-10

Bench: Shri Vikas Awasthy & Shri M. Balaganeshआअसं. 7514 /मुं/2011 ("न. व. 2007-08 ) आअसं. 6781/मुं/2012 ("न.व. 2008-09) आअसं. 572/मुं/2014 ("न.व. 2009-10) आअसं. 1106/मुं/2015 ("न.व. 2010-11) Tata Communications Ltd. (Formerly Videsh Sanchar Nigam Ltd.) Videsh Sanchar Nigam Bhavan, M.G Road, Fort, Mumbai 400 001 ...... अपीलाथ" /Appellant Pan: Aaccv-2808-C बनाम Vs. Additional Commissioner Of Income Tax, Range 1(3), Room No.540, Aaykar Bhavan, M.K.Road, Mumbai 400 020 ..... ""तवाद"/Respondent आअसं. 1657/मुं/2014 ("न.व. 2009-10) आअसं. 1561/मुं/2015 ("न.व. 2010-11) The Dcit -1(3) Room No.564,Aaykar Bhavan, M.K.Road, ...... अपीलाथ" /Appellant Mumbai 400 020 बनाम Vs.

For Appellant: Shri J.D. Mistry, Sr. Advocate with S/Shri Harsh M. Kapadia and K.DamaniaFor Respondent: Shri. Vatsalya Saxena& Shri B.K.Bagchi
Section 120(4)(b)Section 143(3)

…und should be admitted. To support his contention for admission of additional legal ground, the ld.Counsel placed reliance on various decisions including: (i) Jute Corporation of India Ltd. vs. CIT, 187 ITR 688 (ii)Ahmedabad Electricity Company Ltd. vs.ACIT, 199 ITR 351(Bom) (iii)CIT vs. Pruthvi Brokers and Shareholders, 349 ITR 336(Bom) The ld.Counsel for the assessee pointed that similar legal ground was raised in assessee’s appeal for Assessment Year 2002-03 in ITA No.7071/Mum/2005 the Tribunal vide order dated 30/06/2017 admitted the additional grounds and decided the legal ground in favour of the assessee.…

Tata Communications Ltd ( Formerly Videsh Sanchar Nigam Ltd), Mumbai vs. Addl CIT RG 1(3), Mumbai

In the result, this appeal by the assessee is allowed

ITA 6781/MUM/2012[2008-09]Status: DisposedITAT Mumbai23 Feb 2022AY 2008-09

Bench: Shri Vikas Awasthy & Shri M. Balaganeshआअसं. 7514 /मुं/2011 ("न. व. 2007-08 ) आअसं. 6781/मुं/2012 ("न.व. 2008-09) आअसं. 572/मुं/2014 ("न.व. 2009-10) आअसं. 1106/मुं/2015 ("न.व. 2010-11) Tata Communications Ltd. (Formerly Videsh Sanchar Nigam Ltd.) Videsh Sanchar Nigam Bhavan, M.G Road, Fort, Mumbai 400 001 ...... अपीलाथ" /Appellant Pan: Aaccv-2808-C बनाम Vs. Additional Commissioner Of Income Tax, Range 1(3), Room No.540, Aaykar Bhavan, M.K.Road, Mumbai 400 020 ..... ""तवाद"/Respondent आअसं. 1657/मुं/2014 ("न.व. 2009-10) आअसं. 1561/मुं/2015 ("न.व. 2010-11) The Dcit -1(3) Room No.564,Aaykar Bhavan, M.K.Road, ...... अपीलाथ" /Appellant Mumbai 400 020 बनाम Vs.

For Appellant: Shri J.D. Mistry, Sr. Advocate with S/Shri Harsh M. Kapadia and K.DamaniaFor Respondent: Shri. Vatsalya Saxena& Shri B.K.Bagchi
Section 120(4)(b)Section 143(3)

…und should be admitted. To support his contention for admission of additional legal ground, the ld.Counsel placed reliance on various decisions including: (i) Jute Corporation of India Ltd. vs. CIT, 187 ITR 688 (ii)Ahmedabad Electricity Company Ltd. vs.ACIT, 199 ITR 351(Bom) (iii)CIT vs. Pruthvi Brokers and Shareholders, 349 ITR 336(Bom) The ld.Counsel for the assessee pointed that similar legal ground was raised in assessee’s appeal for Assessment Year 2002-03 in ITA No.7071/Mum/2005 the Tribunal vide order dated 30/06/2017 admitted the additional grounds and decided the legal ground in favour of the assessee.…

Tata Communication Ltd. (Formerly Known As Videsh Sanchar Nigam Ltd.), Mumbai vs. Addl.C.I.T.RG.1(3), Mumbai

In the result, this appeal by the assessee is allowed

ITA 7514/MUM/2011[2007-08]Status: DisposedITAT Mumbai23 Feb 2022AY 2007-08

Bench: Shri Vikas Awasthy & Shri M. Balaganeshआअसं. 7514 /मुं/2011 ("न. व. 2007-08 ) आअसं. 6781/मुं/2012 ("न.व. 2008-09) आअसं. 572/मुं/2014 ("न.व. 2009-10) आअसं. 1106/मुं/2015 ("न.व. 2010-11) Tata Communications Ltd. (Formerly Videsh Sanchar Nigam Ltd.) Videsh Sanchar Nigam Bhavan, M.G Road, Fort, Mumbai 400 001 ...... अपीलाथ" /Appellant Pan: Aaccv-2808-C बनाम Vs. Additional Commissioner Of Income Tax, Range 1(3), Room No.540, Aaykar Bhavan, M.K.Road, Mumbai 400 020 ..... ""तवाद"/Respondent आअसं. 1657/मुं/2014 ("न.व. 2009-10) आअसं. 1561/मुं/2015 ("न.व. 2010-11) The Dcit -1(3) Room No.564,Aaykar Bhavan, M.K.Road, ...... अपीलाथ" /Appellant Mumbai 400 020 बनाम Vs.

For Appellant: Shri J.D. Mistry, Sr. Advocate with S/Shri Harsh M. Kapadia and K.DamaniaFor Respondent: Shri. Vatsalya Saxena& Shri B.K.Bagchi
Section 120(4)(b)Section 143(3)

…und should be admitted. To support his contention for admission of additional legal ground, the ld.Counsel placed reliance on various decisions including: (i) Jute Corporation of India Ltd. vs. CIT, 187 ITR 688 (ii)Ahmedabad Electricity Company Ltd. vs.ACIT, 199 ITR 351(Bom) (iii)CIT vs. Pruthvi Brokers and Shareholders, 349 ITR 336(Bom) The ld.Counsel for the assessee pointed that similar legal ground was raised in assessee’s appeal for Assessment Year 2002-03 in ITA No.7071/Mum/2005 the Tribunal vide order dated 30/06/2017 admitted the additional grounds and decided the legal ground in favour of the assessee.…

Income Tax Officer, Ward-3(2), Hyderabad vs. R P Projects Private Limited, Hyderabad

ITA 26/HYD/2019[2015-16]Status: DisposedITAT Hyderabad08 Feb 2022AY 2015-16

Bench: Shri A.Mohan Alankamony & Shri S.S.Godara

For Appellant: Shri Biswal Narahari, ARFor Respondent: Shri Rajendra Kumar, CIT-DR
Section 143(2)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A” : HYDERABAD (THROUGH VIDEO CONFERENCE) BEFORE SHRI A.MOHAN ALANKAMONY, ACCOUNTANT MEMBER AND SHRI S.S.GODARA, JUDICIAL MEMBER I.T.A. No. 26/HYD/2019 & C.O. No.28/HYD/2019 (in ITA No.26/Hyd/2019) Assessment Year: 2015-16 Income Tax Officer, M/s.R P Projects Private Ward-3(2), Vs Limited, HYDERABAD HYDERABAD [PAN: AAGCR0773A] (Appellant) (Respondent/Cross-Objector) For Assessee : Shri Biswal Narahari, AR For Revenue : Shri Rajendra Kumar, CIT-DR Date of Hearing : 03-01-2022 Date of Pronouncement : 08-02-2022 O R D E R PER S.S.GODARA, J.M. : This Revenue…

Income Tax Officer, Jagdalpur vs. Shri Raja Vikram, Bastar

ITA 347/RPR/2014[2007-08]Status: DisposedITAT Raipur02 Feb 2022AY 2007-08

Bench: Shri Ravish Sood & Shri Jamlappa D Battullआयकर अपीऱ सं. / Ita No. 347/Rpr/2014 नििाारण वर्ा / Assessment Year : 2007-08 The Income Tax Officer Dist. Bastar (C.G) .......अपीलार्थी / Appellant बिाम / V/S. Shri Raja Vikram P/O. M/S. Vikas Associate ( Engineers), Jeypore Road, Kumharpara, Jagdalpur, Dist. Bastar (C.G) Pan : Acopr6013N ……प्रत्यर्थी / Respondent

For Appellant: Shri S.R. Rao, AdvocateFor Respondent: Shri G.N Singh, DR
Section 139(1)Section 139(4)Section 143(1)Section 147Section 148Section 154Section 2(14)(iii)Section 54B

…r a fresh or new ground or claim is not restricted to cases where such a ground did not exist when the return was filed and the assessment order was made. 16(A). A Full Bench of this Court in Ahmedabad Electricity Limited v. Commissioner of Income-tax, (1993) 199 ITR 351 considered a similar situation. In that case, the appellant/assessee did not claim a deduction in respect of the amounts it was required to transfer to contingencies reserve and dividend and tariff reserve either before the Income Tax Officer or before the Appellate Assistant Commissioner in appeal. Subsequently, this Court had, in Amalgamated El…

Swiss Re Global Business Solutions India Private Limited, Bengaluru vs. Deputy Commissioner of Income Tax, Circle-6(1)(2), Bangalore

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

ITA 397/BANG/2021[2016-17]Status: DisposedITAT Bangalore21 Jan 2022AY 2016-17

Bench: Shri N.V. Vasudevan & Shri Chandra Poojari

For Appellant: Shri Nageswar Rao, AdvocateFor Respondent: Shri Manjunath Karkihalli, CIT(DR)(ITAT), Bengaluru
Section 133(6)

…cation in the interest of justice. Reliance is placed on the following decisions:- National Thermal Power Co. Ltd. Vs. CIT 229 ITR 383 (SC) Jute Corporation of India Ltd. 187 ITR 688 (SC) IT(TP)A No.397/Bang/2021 Page 6 of 21 Ahmedabad Electricity Co. Ltd. 199 ITR 351 (Born) FB) 3. We have heard both the parties on the admission of additional grounds and following the Hon’ble Supreme Court judgment in the case of M/s National Thermal Power Co. Ltd. Vs. CIT, 229 ITR 383 (SC), the additional grounds are admitted for adjudication. 4. The assessee company renders contract IT enabled back office services to the Sw…

Ramjee Concretes Pvt.Ltd., Mohali vs. ITO-Ward-6(3), Chandigarh

The appeals are disposed of in the aforesaid terms

ITA 205/CHANDI/2021[2019-20]Status: DisposedITAT Chandigarh17 Jan 2022AY 2019-20

Bench: Shri N.K. Saini & Shri Sudhanshu Srivastavaआयकर अपील सं./ Ita No. 205/Chd/2021 "नधा"रण वष" / Assessment Year : 2019-20 Ramjee Concretes Private Limited, The Ito, बनाम #1238.Sector 91, Ward 6(3), Mohali, Punjab Chandigarh "थायी लेखा सं./Pan No: Aafcr9457E अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Shri T.N. Singla, CAFor Respondent: Sh. Ashok Khanna, Addl. CIT
Section 143(1)Section 143(2)Section 250

…had no power, proceeded to hold that the Appellate Authority under the IT Act had sufficient powers to permit such a deduction. In taking this view, the Division Bench relied upon the Full Bench decision of this Court in Ahmedabad Electricity Co. Ltd Vs CIT (199 ITR 351 to hold that the Appellate Authorities under the IT Act have very wide powers while considering an appeal which may be filed by the Assessee. The Appellate Authorities may confirm, reduce, enhance or annul the assessment or remand the case to the Assessing Officer. This is because, unlike an ordinary appeal, the basic purpose of a tax appeal is t…

Shahi Exports Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, appeal of the assessee in ITA No

ITA 843/DEL/2021[2016-17]Status: HeardITAT Delhi17 Jan 2022AY 2016-17

Bench: Shri Saktijit Dey & Shri N.K. Billaiya

For Appellant: Shri M.P. Rastogi, AdvFor Respondent: Shri Mahesh Shah, CIT-DR
Section 143(3)Section 234ASection 37Section 40A(2)Section 80ISection 92BSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘I-2’ BENCH, NEW DELHI (THROUGH VIDEO CONFERENCING] BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER, AND SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER ITA No. 843/DEL/2021 [A.Y 2016-17] M/s Shahi Exports Pvt. Ltd Vs. The Addl.C.I.T F – 88, Okhla Industrial Area New Delhi Phase – 1, New Delhi PAN: AAJCS 1175 L (Applicant) (Respondent) Assessee By : Shri M.P. Rastogi, Adv Shri Deepak Malik, Adv Department By : Shri Mahesh Shah, CIT-DR Date of Hearing : 11.01.2022 Date of Pronouncement : 17.01.2022 ORDER PER N.K. BILLAIYA, ACCOUNTANT MEMBER:- This appeal by the assessee is…

Cenduit (India) Services Private Limited, Bangalore vs. The Deputy Commissioner of Income Tax, Circle-2(1)(1), Bangalore

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

ITA 227/BANG/2021[2016-17]Status: DisposedITAT Bangalore12 Jan 2022AY 2016-17

Bench: Shri N.V. Vasudevan & Shri Chandra Poojari

For Appellant: Shri Ketan K. Ved, CAFor Respondent: Shri Sunil Kumar Singh, CIT(DR)(ITAT), Bengaluru
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER IT(TP)A No.227/Bang/2021 Assessment year : 2016-17 Cenduit (India) Services Pvt. Ltd., Vs. The Deputy Commissioner Omega Embassy TechSquare, of Income Tax, Marathahalli, Circle 2(1)(1), Sarjapur Outer Ring Road, Bangalore. Kadubeesanahalli, Bangalore – 560 103. PAN: AABCI 6552K APPELLANT RESPONDENT Appellant by : Shri Ketan K. Ved, CA Respondent by : Shri Sunil Kumar Singh, CIT(DR)(ITAT), Bengaluru. Date of hearing : 13.12.2021 Date of Pronouncement : 12.01.2022 O…

M/S. Cisco Systems Services B.V. India Branch, Bengaluru vs. Deputy Commissioner of Income Tax, International Taxation, Circle- 1(1), Bangalore

In the result, the appeal by the assessee is allowed

ITA 2572/BANG/2019[2011-12]Status: DisposedITAT Bangalore12 Jan 2022AY 2011-12

Bench: Shri. Chandra Poojari & Smt. Beena Pillaiit(It)A No. 2572/Bang/2019 Assessment Year : 2011-12 M/S. Cisco Systems Services B.V. – India The Deputy Branch, Commissioner Of Brigade South Parade, Income Tax, No. 10, Mahatma Gandhi International Taxation, Road, Circle – 1(1), Vs. Bangalore – 560 001. Bangalore. Pan: Aaccc4836D Appellant Respondent Assessee By : Shri Rajan Vora, Ca Revenue By : Shri Pradeep Kumar, Cit (Dr) Date Of Hearing : 04-01-2022 Date Of Pronouncement : 12-01-2022 Order Per Beena Pillaithis Appeal By Assessee Is Directed Against The Order Of The Ld.Ao Dated 31.12.2015 Passed U/S. 143(3) R.W.S. 144C(13) Of The Income-Tax Act, 1961 [The Act] On The Following Grounds: “Based On The Facts & Circumstances Of The Case & In Law, Cisco Systems Services B.V. —India Branch (Hereinafter Referred To As 'The Appellant'), Respectfully Craves Leave To Prefer An Appeal Against The Order Passed By The Learned Assessing Officer (Hereinafter Referred To As The 'Learned Ao') Dated October 15, 2019 Under Section 147 Read With Section 143(3) Read With Section 144C Of The Income-Tax Act, 1961 (`The Act') Pursuant To The Directions Dated September 23, 2019 Issued By The Drp U/S 144C(5) Of The Act ('The Impugned Order') Inter-Alia On The Following Grounds:

For Appellant: Shri Rajan Vora, CAFor Respondent: Shri Pradeep Kumar, CIT (DR)
Section 143(3)Section 144CSection 144C(13)Section 144C(5)Section 147Section 156Section 234BSection 271(1)(c)Section 92C(2)

…rits in the larger interests of justice. In respect of above proposition, we wish to rely on the following decisions:  National Thermal Power Co. Ltd. Vs. CIT 229 ITR 383 (SC)  Jute Corporation of India Ltd. 187 ITR 688 (SC)  Ahmedabad Electricity Co. Ltd. 199 ITR 351 (Bom) FB) We pray accordingly.” 3. The assessee has filed a petition for admission of additional ground has been filed dated 16.03.2021 stating that these grounds being legal in nature goes to the root of the matter of jurisdiction and required to be adjudicated to determine the correct liability of the assessee. He relied on the decision of the…

Kalyani Steels Ltd, Pune vs. Deputy Commissioner of Income-Tax, Circle - 14, Pune

The appeal of the assesse is allowed in terms of our aforesaid observations

ITA 1403/PUN/2018[2015-16]Status: DisposedITAT Pune05 Jan 2022AY 2015-16

Bench: Shri Inturi Rama Rao() & Shri Ravish Sood () Assessment Year: 2015-16 Kalyani Steels Ltd. Dy. Commissioner Of Income-Tax, Mundhwa, Vs. Income-Tax Circle-14, Pune – 411 036 Aaykarsadan, Bodhi Tower, 548/2B, Salisbury Park, Gultekdi, Pune – 411 037. Pan No. Aaack7315D (Appellant) (Respondent)

For Appellant: Shri. Nikhil Pathak, A.RFor Respondent: Shri. M.G Jasnani, D.R
Section 115JSection 143(3)Section 14A

…cient powers to permit such a deduction. In taking this view, the Division Bench relied Kalyani Steels Ltd. Vs. Dy. CIT, Circle-14, Pune ITA No. 1403/Pun/2018 – A.Y 2015-16 9 upon the Full Bench decision of this Court in Ahmedabad Electricity Co. Ltd Vs CIT (199 ITR 351) to hold that the Appellate Authorities under the IT Act have very wide powers while considering an appeal which may be filed by the Assessee. The Appellate Authorities may confirm, reduce, enhance or annul the assessment or remand the case to the Assessing Officer. This is because, unlike an ordinary appeal, the basic purpose of a tax appeal is…

Accenture Solutions P. Ltd (Asol)(As A Successor to Accenture Services Private Limited (Aspl) Which Has Merged Into Asol With An Effective Date of 1 December 2016, Mumbai vs. Deputy Commissioner of Income Tax Circle 14(1)(1), Mumbai

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

ITA 530/MUM/2018[2013-14]Status: DisposedITAT Mumbai04 Jan 2022AY 2013-14

Bench: Shri Prashant Maharishi () & Shri Pavan Kumar Gadale ()

Section 143(3)Section 234BSection 234CSection 271Section 92C

…round, he relied upon the decision of Hon‟ble Supreme Court in case of National Thermal Power Co. Ltd vs CIT 229 ITR 383(SC); Jute Corporation of India 187 ITR 688 (SC) and the decision of the Hon‟ble Bombay High Court in case of Ahmadabad Electricity Co. Ltd 199 ITR 351 (Bom). He further stated that the additional grounds of appeal raised by the assessee goes to the root of the matter, is a jurisdictional issue and no further facts are required to be investigated; therefore, additional grounds may be admitted. 12 The learned CIT (DR) vehemently objected and submitted that such ground was not taken before the ld.…

D.C.I.T., Bangalore vs. M/S Swiss Reshared Services India Pvt. Ltd., Bangalore

In the result, the appeal filed by the assessee stands allowed on the legal issue

ITA 438/BANG/2015[2010-11]Status: DisposedITAT Bangalore30 Dec 2021AY 2010-11

Bench: Shri. Chandra Poojari & Smt. Beena Pillaiit(Tp)A No. 290/Bang/2015 Assessment Year : 2010-11 M/S. Swiss Re Global Business Solution India Pvt. Ltd. (Previously Known As Swiss Re The Deputy Shared Services India Pvt. Ltd.), Commissioner Of 2Nd To 5Th Floor, Fairwinds Income Tax, Building, Embassy Golf Links Circle – 6(1)(2), Business Park, Challaghatta Vs. Bangalore. Village, Varthur Hobli, Bangalore, Karnataka – 560 071. Pan: Aaecs8786L Appellant Respondent & It(Tp)A No. 438/Bang/2015 Assessment Year : 2010-11 (By Revenue) : Shri Nageswar Rao, Assessee By Advocate : Shri Sumer Singh Revenue By Meena, Cit Dr (Osd) Date Of Hearing : 23-12-2021 Date Of Pronouncement : 30 -12-2021 Order Per Bench Present Appeal Is Filed By Assessee Against Final Assessment Order Dated 29.01.2015 Passed By The Ld.Dcit, Circle – 6(1)(2), Bangalore For Assessment Year 2010-11 On Following Grounds Of Appeal.

Section 143(3)Section 144C(13)Section 234BSection 92C

…preme Court of India in the case of Jute Corporation of India vs. C.I.T. (187 ITR 688) and National Thermal Power Corporation vs. C.I.T. (229 ITR 383) as well as the full Bench of the Hon'ble High Court of Bombay in the case of Ahmadabad Electricity Co. Ltd. (199 ITR 351)." In the above circumstances the Petitioner prays that this Hon'ble Tribunal may kindly be pleased to; Page 5 of 19 IT(TP)A No. 290 & 438/Bang/2015 (i) admit and adjudicate the above additional ground, and (ii) pass any other order that may be required in the circumstances of the case and render justice.” “In addition to the grounds of objecti…

Assistant Commissioner of Income Tax-19(1), Mumbai vs. Balaji Trust, Mumbai

ITA 5139/MUM/2017[2013-14]Status: DisposedITAT Mumbai25 Nov 2021AY 2013-14

Bench: Shri S. Rifaur Rahman & Shri Ravish Sood

For Appellant: Shri P.J. Pardiwala, Senior Advocate a/wFor Respondent: Shri Prakash Chhotaray a/w
Section 143(2)Section 143(3)Section 145(1)Section 2(24)Section 56(1)Section 56(2)(vii)

…ncome is filed. In fact, the Hon’ble Jurisdictional High Court while concluding as hereinabove had relied on a host of judicial pronouncements, viz. Jute Corporation of India Ltd. vs. CIT (1991) 187 ITR 688 (SC); Ahmedabad Electricity Co. Ltd. vs. CIT: (1993) 199 ITR 351 (Bom)(FB); and National Thermal Power Co. Ltd. vs. CIT (1998) 229 ITR 383 (SC). Also, as rightly pointed out by the ld. D.R, the Hon’ble High Court of Delhi in the case of Commissioner of Income-tax v. Jai Parabolic Springs Ltd. (2008) 306 ITR 42 (Delhi) had after, inter alia, drawing support from the judgment of the Hon’ble Supreme Court in the…

Quantum Advisors Pvt Ltd., Mumbai vs. The ACIT- Circle 1(3)(1), Mumbai

In the result, both the appeals of the assessee are allowed for statistical purposes

ITA 2609/MUM/2019[2014-15]Status: DisposedITAT Mumbai10 Nov 2021AY 2014-15

Bench: Shri Rajesh Kumar & Shri Amarjit Singh

For Appellant: Shri Niraj Sheth, A.RFor Respondent: Shri Bharat Andhale, D.R. &
Section 40A

…his arguments the ld AR relied on the following decisions: M/s. Quantum Advisors Pvt. Ltd. i)National Thermal Power Corporation Ltd. Vs. CIT {229 ITR 383(SC)} ii)Jute Corporation of India Ltd. Vs CIT {187 ITR 688 (SC)} iii)Ahmedabad Electricity Co Ltd Vs CIT {199 ITR 351(Bom)} iv) CIT Vs Pruthvi Brokers & shareholders {349 ITR 336(Bom)} 13 As regards merits of the case, it is submitted that the education cess paid/ payable on tax on total income is a deductible expenditure under the head ‘income from business and profession’ as the same is not disallowable u/s 40(a)(ii) of the Act. This view is fortified by the…

Quantum Advisors Pvt Ltd., Mumbai vs. The ACIT- Circle 1(3)(1), Mumbai

In the result, both the appeals of the assessee are allowed for statistical purposes

ITA 2608/MUM/2019[2013-14]Status: DisposedITAT Mumbai10 Nov 2021AY 2013-14

Bench: Shri Rajesh Kumar & Shri Amarjit Singh

For Appellant: Shri Niraj Sheth, A.RFor Respondent: Shri Bharat Andhale, D.R. &
Section 40A

…his arguments the ld AR relied on the following decisions: M/s. Quantum Advisors Pvt. Ltd. i)National Thermal Power Corporation Ltd. Vs. CIT {229 ITR 383(SC)} ii)Jute Corporation of India Ltd. Vs CIT {187 ITR 688 (SC)} iii)Ahmedabad Electricity Co Ltd Vs CIT {199 ITR 351(Bom)} iv) CIT Vs Pruthvi Brokers & shareholders {349 ITR 336(Bom)} 13 As regards merits of the case, it is submitted that the education cess paid/ payable on tax on total income is a deductible expenditure under the head ‘income from business and profession’ as the same is not disallowable u/s 40(a)(ii) of the Act. This view is fortified by the…

Jsk Industries Private Limited, Mumbai vs. DCIT CC-8(1), Mumbai

ITA 5891/MUM/2019[2010-11]Status: DisposedITAT Mumbai28 Oct 2021AY 2010-11

Bench: Shri Rajesh Kumar & Shri Amarjit Singh

Section 147Section 68

…ndly be admitted. In defense of his arguments the ld AR relied on the following decisions: i)National Thermal Power Corporation Ltd. Vs. CIT {229 ITR 383(SC)} ii)Jute Corporation of India Ltd. Vs CIT {187 ITR 688 (SC)} iii)Ahmedabad Electricity Co Ltd Vs CIT {199 ITR 351(Bom)} iv) CIT Vs Pruthvi Brokers & shareholders {349 ITR 336(Bom)} 15. As regards merits of the case, it is submitted that the education cess paid/ payable on tax on total income is a deductible expenditure under the head ‘income from business and profession’ as the same is not disallowable u/s 40(a)(ii) of the Act. This view is fortified by the…

DCIT-7(2)(2), Mumbai vs. M/S Motilal Oswal Securities Ltd (Now Merged With Motilal Oswal Financial Services Ltd), Mumbai

In the result, the appeal of the Revenue is dismissed and the cross objection of the assessee is allowed for statistical purposes

ITA 4711/MUM/2019[2016-17]Status: DisposedITAT Mumbai26 Oct 2021AY 2016-17

Bench: Shri Saktijit Dey & Shri Rajesh Kumarassessment Year: 2016-17

For Appellant: Shri Vijay Mehta, A.RFor Respondent: Shri Bharat Andhle, D.R
Section 73

…M/s. Motilal Oswal Securities Ltd. (Now merged with Motilal Oswal Financial Services Ltd.) i)National Thermal Power Corporation Ltd. Vs. CIT {229 ITR 383(SC)} ii)Jute Corporation of India Ltd. Vs CIT {187 ITR 688 (SC)} iii)Ahmedabad Electricity Co Ltd Vs CIT {199 ITR 351(Bom)} iv) CIT Vs Pruthvi Brokers & shareholders {349 ITR 336(Bom)} 16. As regards merits of the case, it is submitted that the education cess paid/ payable on tax on total income is a deductible expenditure under the head ‘income from business and profession’ as the same is not disallowable u/s 40(a)(ii) of the Act. This view is fortified by the…

Bachhraj & Company Pvt Ltd., Mumbai vs. Asst CIT Circle- 3 (1)(1), Mumbai

Accordingly, the appeal filed by the assessee is allowed on the same terms

ITA 7349/MUM/2019[2015-16]Status: DisposedITAT Mumbai08 Oct 2021AY 2015-16

Bench: Shri Pramod Kumar () & Shri Ravish Sood () Ita Nos.7348 & 7349/Mum/2019 (Assessment Years: 2014-15 & 2015-16) Bachhraj & Company The Assistant Commissioner Private Limited, 2Nd Floor, Vs. Of Income-Tax, Circle 3(1)(1), Bajaj Bhawan, Room No. 607, Aayakar 226, Nariman Point, Bhavan, M.K. Road, Mumbai – 400 021 Mumbai – 400 020 Pan No. Aaacb5589N (Assessee) (Revenue) Assessee By : Shri Kirit Kamdar, A.R Revenue By : Shri Kprr Murty, D.R Date Of Hearing : 04/10/2021 Date Of Pronouncement : 08/10/2021

For Appellant: Shri Kirit Kamdar, A.RFor Respondent: Shri KPRR Murty, D.R
Section 143(3)Section 14A

…ITA Nos. 7348 & 7349/Mum/2019 A.Ys. 2014-15 & 2015-16 1 Bachhraj & Company Private Limited Vs. The ACIT, Circle-3(1)(1) IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B” MUMBAI BEFORE SHRI PRAMOD KUMAR (VICE PRESIDENT) AND SHRI RAVISH SOOD (JUDICIAL MEMBER) ITA Nos.7348 & 7349/MUM/2019 (Assessment Years: 2014-15 & 2015-16) Bachhraj & Company The Assistant Commissioner Private Limited, 2nd Floor, Vs. of Income-tax, Circle 3(1)(1), Bajaj Bhawan, Room No. 607, Aayakar 226, Nariman Point, Bhavan, M.K. Road, Mumbai – 400 021 Mumbai – 400 020 PAN No. AAACB5589N (Assessee) (Revenue) Assessee by : Shri Kirit Ka…