Allied Motors (supra); CIT v. Podar Cement Pvt Ltd.

226 ITR 625Supreme Court of India1997#356 most cited

What is Allied Motors (supra); CIT v. Podar Cement Pvt Ltd. authority for?

Amendments to tax laws that are explanatory, declaratory, curative, or clarificatory in nature are judicially construed as retrospective, especially if they are intended to remedy unintended consequences.

244

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2005 to 2025.

Also referred to as

Allied Motors v CIT · CIT v Podar Cement · retrospective amendment · curative amendment · declaratory amendment · explanatory amendment · unintended consequences · tax law · assessment year

Sections most often in play

Section 143(3)Section 250Section 54Section 143(1)Section 40A(7)Section 139(1)Section 142(1)Section 144C(13)

Issues it is cited on

section 140a(1)section 215section 207section 2(43)section 262section 209section 2(1)section 208section 210section 115jaasection 140aminimum alternate tax

Judgments citing Allied Motors (supra); CIT v. Podar Cement Pvt Ltd.

Jagannath Corporation Projects Private Limited, Bhubaneswar vs. CIT (A), NFAC, Delhi

In the result, both appeals of the assessee stand allowed

ITA 69/CTK/2022[2018-19]Status: DisposedITAT Cuttack13 Oct 2022AY 2018-19

Bench: Before S/Shri George Mathan, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiaita Nos.69 & 70/Ctk/2022 22 Assessment Assessment Years : 2018-19 & 2019 19 & 2019-2020 Jagannath Corporation Projects Jagannath Corporation Projects Vs. Cit (A), Nfac, Delhi Cit (A), Nfac, Delhi Pvt Ltd., Plot No.397, Sarangi Pvt Ltd., Plot No.397, Sarangi Bhawan Garage Chhak, Lewis Bhawan Garage Chhak, Lewis Road, Bhubaneswar Road, Bhubaneswar Pan/Gir No. Pan/Gir No.Aaccj 3043 M (Appellant (Appellant) .. ( Respondent Respondent) Assessee By : Shri Tarun Kumar Agarwal Agarwal, Ar Revenue By : Shri S.C.Mohanty, Sr S.C.Mohanty, Sr Dr Date Of Hearing : 13 /10 10/2022 Date Of Pronouncement : 13/10 10/2022 O R D E R Per Bench

For Appellant: Shri Tarun Kumar AgarwalFor Respondent: Shri S.C.Mohanty, Sr
Section 143(1)Section 22Section 36Section 36(1)(va)Section 43B

…reply, ld. Sr. DR vehemently supported the orders of the AO and CIT(A). The ld. Sr. DR submitted that the amendment made by the Finance Act, 2021 had to be read retrospectively, insofar as the Hon’ble Supreme Court in the case of Podar Cement (P) Ltd., [1997] 226 ITR 625 (SC) has held that such amendment done in respect of the provisions of Section 22 to 27 of the Act was declaratory and had retrospective operation. He also placed reliance on the decision of the Hon’ble Supreme Court in the case of Gold Coin Health Food (P) Ltd. (2008) 304 ITR 308 (SC) to submit that the introduction Explanation 2 to Section 36 (…

Nikunj Bhai Rukhiyana, Gurgaon vs. ITO, Sambalpur, & DCIT CPC, Bangalore

In the result, appeal of the assessee stands allowed

ITA 96/CTK/2022[2018-19]Status: HeardITAT Cuttack07 Oct 2022AY 2018-19

Bench: Shri George Mathan & Shri Arun Khodpianikunj Bhai Rukhiyana, C/O. M.D. & Company Gola Bidi Works, Sadar Bazar Dhamtari, Dhamtari-493773, Chhattisgarh Pan No.Aeepr 7113 P ………………Assessee Versus Ito Sambalpur/ Adit, Cpc. Bengaluru ………………..Revenue Shri M.R.Sahu, Advocate For The Assessee Shri S.C.Mohanty, Sr. Dr For The Revenue Date Of Hearing : 10/10/2022 Date Of Pronouncement : 10/10/2022 आदेश / O R D E R Per Bench : This Is An Appeal Filed By The Assessee Against The Order Of The Ld. Cit(A), National Faceless Appeal Centre (Nfac), Delhi, Dated 25.03.2022, For The Assessment Year 2018-2019. 2. The Only Issue In This Appeal Is The Confirmation Of Disallowance U/S.43B Of The Act In Respect Of The Delay In Payment Of Pf & Esi Under The Respective Acts But Paid Before The Due Date Of Filing Of The Return. It Was The Submission That The Disallowance Has Been Made Holding That There Has Been An Amendment To Section 36(1)(Va) By The Finance Act

Section 143(1)Section 22Section 36Section 36(1)(va)Section 43B

…reply, ld. Sr. DR vehemently supported the orders of the AO and CIT(A). The ld. Sr. DR submitted that the amendment made by the Finance Act, 2021 had to be read retrospectively, insofar as the Hon’ble Supreme Court in the case of Podar Cement (P) Ltd., [1997] 226 ITR 625 (SC) has held that such amendment done in respect of the provisions of Section 22 to 27 of the Act was declaratory and had retrospective operation. He also placed reliance on the decision of the Hon’ble Supreme Court in the case of Gold Coin Health Food (P) Ltd. (2008) 304 ITR 308 (SC) to submit that the introduction Explanation 2 to Section 36 (…

Tapan Jena, Gurgaon vs. ACIT Circle Balasore & ADIT, CPC-Bangalore, Balasore

In the result, both appeals of the assessee stand allowed

ITA 87/CTK/2022[2019-20]Status: HeardITAT Cuttack07 Oct 2022AY 2019-20

Bench: Shri George Mathan & Shri Arun Khodpia

Section 143(1)Section 22Section 36Section 36(1)(va)Section 43B

…reply, ld. Sr. DR vehemently supported the orders of the AO and CIT(A). The ld. Sr. DR submitted that the amendment made by the Finance Act, 2021 had to be read retrospectively, insofar as the Hon’ble Supreme Court in the case of Podar Cement (P) Ltd., [1997] 226 ITR 625 (SC) has held that such amendment done in respect of the provisions of Section 22 to 27 of the Act was declaratory and had retrospective operation. He also placed reliance on the decision of the Hon’ble Supreme Court in the case of Gold Coin Health Food (P) Ltd. (2008) 304 ITR 308 (SC) to submit that the introduction Explanation 2 to Section 36 (…

Tapan Jena, Gurgaon vs. ACIT Balasore Circle, Balasore, Balesore

In the result, both appeals of the assessee stand allowed

ITA 28/CTK/2022[2018-19]Status: HeardITAT Cuttack07 Oct 2022AY 2018-19

Bench: Shri George Mathan & Shri Arun Khodpia

Section 143(1)Section 22Section 36Section 36(1)(va)Section 43B

…reply, ld. Sr. DR vehemently supported the orders of the AO and CIT(A). The ld. Sr. DR submitted that the amendment made by the Finance Act, 2021 had to be read retrospectively, insofar as the Hon’ble Supreme Court in the case of Podar Cement (P) Ltd., [1997] 226 ITR 625 (SC) has held that such amendment done in respect of the provisions of Section 22 to 27 of the Act was declaratory and had retrospective operation. He also placed reliance on the decision of the Hon’ble Supreme Court in the case of Gold Coin Health Food (P) Ltd. (2008) 304 ITR 308 (SC) to submit that the introduction Explanation 2 to Section 36 (…

Mangilal Lakahji Chowdhary, Pune vs. Income-Tax Officer, Ward - 3(1), Pune

Appeal is partly allowed in above terms

ITA 2791/PUN/2017[2013-14]Status: DisposedITAT Pune23 Sept 2022AY 2013-14

Bench: Shri S.S.Godara & Dr.Dipak P.Ripoteआयकरअपीलसं. / Ita No.2791/Pun/2017 िनधा"रण वष" / Assessment Year: 2013-14

Section 143(3)Section 2(47)Section 269USection 41(1)Section 53A

…ovable property to be taken or retained in part performance of a contact of the nature referred to in section 53A of the Transfer of Property Act, 1882 shall also be considered as transfer. The Supreme Court in the case of CIT v. Podar Cement (P.) Ltd. [1997] 226 ITR 625/ 92 Taxman 541 has held that owner is a person who is entitled to receive income from the property in his own right and the requirement of registration of sale deed in the context of section 22 is not warranted. Again the Supreme Court in Mysore Minerals Ltd. v.CIT [1999] 239 ITR 775 / 106 Taxman 166 has held that anyone in possession of property…

Della Adventure and Resorts Pvt. Ltd., Mumbai vs. NFAC, Delhi

In the result, the appeals filed by the assessee are allowed

ITA 1708/MUM/2022[2018-19]Status: DisposedITAT Mumbai12 Sept 2022AY 2018-19

Bench: Shri Amit Shukla () & Shri Om Prakash Kant () Assessment Year: 2018-19 & Assessment Year: 2019-20 Della Adventure & Resorts Pvt. National Faceless Appeal Ltd., Centre (Nfac), Delhi, 401, Della Tower, 795 Parsi Vs. Colony, Jam-E-Jamshed Road, Mumbai-400014. Pan No. Aadcd 2549 K Appellant Respondent Assessee By : Mr. Hitesh P. Shah, Ar Revenue By : Mr. T. Shankar, Cit-Dr Date Of Hearing : 05/09/2022 Date Of Pronouncement : 12/09/2022

For Appellant: Mr. Hitesh P. Shah, ARFor Respondent: Mr. T. Shankar, CIT-DR
Section 36(1)(va)Section 43B

…very inception, once it is clarificatory for this, she relied on CIT from the very inception, once it is clarificatory for this, she relied on CIT from the very inception, once it is clarificatory for this, she relied on CIT v. Podar Cement (Pvt.) Ltd. [1997] 226 ITR 625 (SC) and CIT vs. Gold v. Podar Cement (Pvt.) Ltd. [1997] 226 ITR 625 (SC) and CIT vs. Gold v. Podar Cement (Pvt.) Ltd. [1997] 226 ITR 625 (SC) and CIT vs. Gold Coin Health Food (P.) Ltd [2008] 304 ITR 308 (SC). Health Food (P.) Ltd [2008] 304 ITR 308 (SC). 18. On the other hand, the learned Counsel for the assessee relied on the 18. On the other…

Della Adventure and Resorts Pvt. Ltd., Mumbai vs. NFAC, Delhi

In the result, the appeals filed by the assessee are allowed

ITA 1707/MUM/2022[2019-20]Status: DisposedITAT Mumbai12 Sept 2022AY 2019-20

Bench: Shri Amit Shukla () & Shri Om Prakash Kant () Assessment Year: 2018-19 & Assessment Year: 2019-20 Della Adventure & Resorts Pvt. National Faceless Appeal Ltd., Centre (Nfac), Delhi, 401, Della Tower, 795 Parsi Vs. Colony, Jam-E-Jamshed Road, Mumbai-400014. Pan No. Aadcd 2549 K Appellant Respondent Assessee By : Mr. Hitesh P. Shah, Ar Revenue By : Mr. T. Shankar, Cit-Dr Date Of Hearing : 05/09/2022 Date Of Pronouncement : 12/09/2022

For Appellant: Mr. Hitesh P. Shah, ARFor Respondent: Mr. T. Shankar, CIT-DR
Section 36(1)(va)Section 43B

…very inception, once it is clarificatory for this, she relied on CIT from the very inception, once it is clarificatory for this, she relied on CIT from the very inception, once it is clarificatory for this, she relied on CIT v. Podar Cement (Pvt.) Ltd. [1997] 226 ITR 625 (SC) and CIT vs. Gold v. Podar Cement (Pvt.) Ltd. [1997] 226 ITR 625 (SC) and CIT vs. Gold v. Podar Cement (Pvt.) Ltd. [1997] 226 ITR 625 (SC) and CIT vs. Gold Coin Health Food (P.) Ltd [2008] 304 ITR 308 (SC). Health Food (P.) Ltd [2008] 304 ITR 308 (SC). 18. On the other hand, the learned Counsel for the assessee relied on the 18. On the other…

Dy CIT Central Circle-4(2), Mumbai vs. M/S Sheth Creators P. Ltd., Mumbai

In the result, the appeals of the assessee and appeal of the In the result, the appeals of the assessee and appeal of the revenue are allowed for statistical purposes

ITA 2012/MUM/2020[2014-15]Status: DisposedITAT Mumbai12 Aug 2022AY 2014-15

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2014-15 Sheth Creators Private Limited, Dy. Cit, Central Circle-4(2), Upper Basement, Site Office, 19Th Floor, Air India Building, Vasant Oasis, Cts No. 345A/1 To Vs. Nariman Point, 3, 345A 5, Makwana Road, Mumbai-400021. Andheri East, Mumbai-400059. Pan No. Aapcs 2976 M Appellant Respondent Assessment Year: 2014-15 Dy. Cit, Central Circle-4(2), M/S Sheth Creators Private Limited, Room No. 1918, 19Th Floor, 1203 & 1204 Hallmark Business Air India Building, Vs. Plaza, 12Th Floor, Sant Dyaneshwar Nariman Point, Marg, Kala-Nagar, Bandra (East), Mumbai-400021. Mumbai-400051. Pan No. Aapcs 2976 M Appellant Respondent Assessment Year: 2015-16 Sheth Creators Private Limited, Dy. Cit, Central Circle-4(2), 101-A & 1202, 1St & 12Th Floor, 18Th Floor, Air India Building, Hallamark Business Plaza, Near Vs. Nariman Point, Gurunanak Hospital, Sant Mumbai-400021. Dyaneshwar Marg, Kalanagar

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI SANDEEP SINGH KARHAIL (JUDICIAL MEMBER) Assessment Year: 2014-15 Sheth Creators Private Limited, Dy. CIT, Central Circle-4(2), Upper Basement, Site Office, 19th Floor, Air India Building, Vasant Oasis, CTS No. 345A/1 to Vs. Nariman Point, 3, 345A 5, Makwana Road, Mumbai-400021. Andheri East, Mumbai-400059. PAN No. AAPCS 2976 M Appellant Respondent Assessment Year: 2014-15 Dy. CIT, Central Circle-4(2), M/s Sheth Creators Private Limited, Room No. 1918, 19th Floor, 1203 & 1204 Hallmark Business Air…

Sheth Creators P. Ltd., Mumbai vs. Dy CIT Central Circle-4(2), Mumbai

In the result, the appeals of the assessee and appeal of the In the result, the appeals of the assessee and appeal of the revenue are allowed for statistical purposes

ITA 1858/MUM/2020[2014-15]Status: DisposedITAT Mumbai12 Aug 2022AY 2014-15

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2014-15 Sheth Creators Private Limited, Dy. Cit, Central Circle-4(2), Upper Basement, Site Office, 19Th Floor, Air India Building, Vasant Oasis, Cts No. 345A/1 To Vs. Nariman Point, 3, 345A 5, Makwana Road, Mumbai-400021. Andheri East, Mumbai-400059. Pan No. Aapcs 2976 M Appellant Respondent Assessment Year: 2014-15 Dy. Cit, Central Circle-4(2), M/S Sheth Creators Private Limited, Room No. 1918, 19Th Floor, 1203 & 1204 Hallmark Business Air India Building, Vs. Plaza, 12Th Floor, Sant Dyaneshwar Nariman Point, Marg, Kala-Nagar, Bandra (East), Mumbai-400021. Mumbai-400051. Pan No. Aapcs 2976 M Appellant Respondent Assessment Year: 2015-16 Sheth Creators Private Limited, Dy. Cit, Central Circle-4(2), 101-A & 1202, 1St & 12Th Floor, 18Th Floor, Air India Building, Hallamark Business Plaza, Near Vs. Nariman Point, Gurunanak Hospital, Sant Mumbai-400021. Dyaneshwar Marg, Kalanagar

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI SANDEEP SINGH KARHAIL (JUDICIAL MEMBER) Assessment Year: 2014-15 Sheth Creators Private Limited, Dy. CIT, Central Circle-4(2), Upper Basement, Site Office, 19th Floor, Air India Building, Vasant Oasis, CTS No. 345A/1 to Vs. Nariman Point, 3, 345A 5, Makwana Road, Mumbai-400021. Andheri East, Mumbai-400059. PAN No. AAPCS 2976 M Appellant Respondent Assessment Year: 2014-15 Dy. CIT, Central Circle-4(2), M/s Sheth Creators Private Limited, Room No. 1918, 19th Floor, 1203 & 1204 Hallmark Business Air…

Sheth Creators Pvt. Ltd., Mumbai vs. Dy CIT Cent. Cir-4(2), Mumbai

In the result, the appeals of the assessee and appeal of the In the result, the appeals of the assessee and appeal of the revenue are allowed for statistical purposes

ITA 1857/MUM/2020[2017-18]Status: DisposedITAT Mumbai12 Aug 2022AY 2017-18

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2014-15 Sheth Creators Private Limited, Dy. Cit, Central Circle-4(2), Upper Basement, Site Office, 19Th Floor, Air India Building, Vasant Oasis, Cts No. 345A/1 To Vs. Nariman Point, 3, 345A 5, Makwana Road, Mumbai-400021. Andheri East, Mumbai-400059. Pan No. Aapcs 2976 M Appellant Respondent Assessment Year: 2014-15 Dy. Cit, Central Circle-4(2), M/S Sheth Creators Private Limited, Room No. 1918, 19Th Floor, 1203 & 1204 Hallmark Business Air India Building, Vs. Plaza, 12Th Floor, Sant Dyaneshwar Nariman Point, Marg, Kala-Nagar, Bandra (East), Mumbai-400021. Mumbai-400051. Pan No. Aapcs 2976 M Appellant Respondent Assessment Year: 2015-16 Sheth Creators Private Limited, Dy. Cit, Central Circle-4(2), 101-A & 1202, 1St & 12Th Floor, 18Th Floor, Air India Building, Hallamark Business Plaza, Near Vs. Nariman Point, Gurunanak Hospital, Sant Mumbai-400021. Dyaneshwar Marg, Kalanagar

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI SANDEEP SINGH KARHAIL (JUDICIAL MEMBER) Assessment Year: 2014-15 Sheth Creators Private Limited, Dy. CIT, Central Circle-4(2), Upper Basement, Site Office, 19th Floor, Air India Building, Vasant Oasis, CTS No. 345A/1 to Vs. Nariman Point, 3, 345A 5, Makwana Road, Mumbai-400021. Andheri East, Mumbai-400059. PAN No. AAPCS 2976 M Appellant Respondent Assessment Year: 2014-15 Dy. CIT, Central Circle-4(2), M/s Sheth Creators Private Limited, Room No. 1918, 19th Floor, 1203 & 1204 Hallmark Business Air…

Sheth Creators Pvt Ltd., Mumbai vs. Dy. CIT Central Circle 4(2), Mumbai

In the result, the appeals of the assessee and appeal of the In the result, the appeals of the assessee and appeal of the revenue are allowed for statistical purposes

ITA 3696/MUM/2019[2016-17]Status: DisposedITAT Mumbai12 Aug 2022AY 2016-17

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2014-15 Sheth Creators Private Limited, Dy. Cit, Central Circle-4(2), Upper Basement, Site Office, 19Th Floor, Air India Building, Vasant Oasis, Cts No. 345A/1 To Vs. Nariman Point, 3, 345A 5, Makwana Road, Mumbai-400021. Andheri East, Mumbai-400059. Pan No. Aapcs 2976 M Appellant Respondent Assessment Year: 2014-15 Dy. Cit, Central Circle-4(2), M/S Sheth Creators Private Limited, Room No. 1918, 19Th Floor, 1203 & 1204 Hallmark Business Air India Building, Vs. Plaza, 12Th Floor, Sant Dyaneshwar Nariman Point, Marg, Kala-Nagar, Bandra (East), Mumbai-400021. Mumbai-400051. Pan No. Aapcs 2976 M Appellant Respondent Assessment Year: 2015-16 Sheth Creators Private Limited, Dy. Cit, Central Circle-4(2), 101-A & 1202, 1St & 12Th Floor, 18Th Floor, Air India Building, Hallamark Business Plaza, Near Vs. Nariman Point, Gurunanak Hospital, Sant Mumbai-400021. Dyaneshwar Marg, Kalanagar

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI SANDEEP SINGH KARHAIL (JUDICIAL MEMBER) Assessment Year: 2014-15 Sheth Creators Private Limited, Dy. CIT, Central Circle-4(2), Upper Basement, Site Office, 19th Floor, Air India Building, Vasant Oasis, CTS No. 345A/1 to Vs. Nariman Point, 3, 345A 5, Makwana Road, Mumbai-400021. Andheri East, Mumbai-400059. PAN No. AAPCS 2976 M Appellant Respondent Assessment Year: 2014-15 Dy. CIT, Central Circle-4(2), M/s Sheth Creators Private Limited, Room No. 1918, 19th Floor, 1203 & 1204 Hallmark Business Air…

Sheth Creators Pvt Ltd., Mumbai vs. Dy. CIT Central Circle 4(2), Mumbai

In the result, the appeals of the assessee and appeal of the In the result, the appeals of the assessee and appeal of the revenue are allowed for statistical purposes

ITA 2620/MUM/2019[2015-16]Status: DisposedITAT Mumbai12 Aug 2022AY 2015-16

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2014-15 Sheth Creators Private Limited, Dy. Cit, Central Circle-4(2), Upper Basement, Site Office, 19Th Floor, Air India Building, Vasant Oasis, Cts No. 345A/1 To Vs. Nariman Point, 3, 345A 5, Makwana Road, Mumbai-400021. Andheri East, Mumbai-400059. Pan No. Aapcs 2976 M Appellant Respondent Assessment Year: 2014-15 Dy. Cit, Central Circle-4(2), M/S Sheth Creators Private Limited, Room No. 1918, 19Th Floor, 1203 & 1204 Hallmark Business Air India Building, Vs. Plaza, 12Th Floor, Sant Dyaneshwar Nariman Point, Marg, Kala-Nagar, Bandra (East), Mumbai-400021. Mumbai-400051. Pan No. Aapcs 2976 M Appellant Respondent Assessment Year: 2015-16 Sheth Creators Private Limited, Dy. Cit, Central Circle-4(2), 101-A & 1202, 1St & 12Th Floor, 18Th Floor, Air India Building, Hallamark Business Plaza, Near Vs. Nariman Point, Gurunanak Hospital, Sant Mumbai-400021. Dyaneshwar Marg, Kalanagar

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI SANDEEP SINGH KARHAIL (JUDICIAL MEMBER) Assessment Year: 2014-15 Sheth Creators Private Limited, Dy. CIT, Central Circle-4(2), Upper Basement, Site Office, 19th Floor, Air India Building, Vasant Oasis, CTS No. 345A/1 to Vs. Nariman Point, 3, 345A 5, Makwana Road, Mumbai-400021. Andheri East, Mumbai-400059. PAN No. AAPCS 2976 M Appellant Respondent Assessment Year: 2014-15 Dy. CIT, Central Circle-4(2), M/s Sheth Creators Private Limited, Room No. 1918, 19th Floor, 1203 & 1204 Hallmark Business Air…

ACIT 17(1), Mumbai vs. Mahindra & Mahindra Employees Stock Option Trust, Mumbai

In the result, both the appeals of the Revenue are dismissed

ITA 1120/MUM/2022[2016-17]Status: DisposedITAT Mumbai04 Aug 2022AY 2016-17
Section 112Section 143(3)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘E‘ BENCH MUMBAI BEFORE: SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI M.BALAGANESH, ACCOUNTANT MEMBER & ACIT-17(1), Vs. M/s. Mahindra & Mahindra Room No.117, 1st Floor Employees Stock Option Trust G-Block, Kautilya Bhavan Mumbai Bandra Kurla Complex 1 Gateway Building Mumbai – 400 051 Apollo Bunder, Mumbai- 400 009 PAN/GIR No.AAHFM9583B (Appellant) .. (Respondent) Assessee by Shri Mayank Thosar Revenue by Shri Manoj Kumar Date of Hearing 02/08/2022 Date of Pronouncement 04/08/2022 आदेश / O R D E R PER M. BALAGANESH (A.M): These appeals in ITA No.1119/Mum/2022 & 1120/Mu…

ACIT-17(1), Mumbai vs. Mahindra & Mahindra Employees Stock Option Trust., Mumbai

In the result, both the appeals of the Revenue are dismissed

ITA 1119/MUM/2022[2013-14]Status: DisposedITAT Mumbai04 Aug 2022AY 2013-14
Section 112Section 143(3)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘E‘ BENCH MUMBAI BEFORE: SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI M.BALAGANESH, ACCOUNTANT MEMBER & ACIT-17(1), Vs. M/s. Mahindra & Mahindra Room No.117, 1st Floor Employees Stock Option Trust G-Block, Kautilya Bhavan Mumbai Bandra Kurla Complex 1 Gateway Building Mumbai – 400 051 Apollo Bunder, Mumbai- 400 009 PAN/GIR No.AAHFM9583B (Appellant) .. (Respondent) Assessee by Shri Mayank Thosar Revenue by Shri Manoj Kumar Date of Hearing 02/08/2022 Date of Pronouncement 04/08/2022 आदेश / O R D E R PER M. BALAGANESH (A.M): These appeals in ITA No.1119/Mum/2022 & 1120/Mu…

ACIT CC 3(3), Mumbai vs. M/S. Welspun Steel Ltd, Mumbai

Accordingly, Ground No. 2 raised by the Revenue is dismissed

ITA 2137/MUM/2021[2015-16]Status: DisposedITAT Mumbai03 Aug 2022AY 2015-16
For Appellant: Ms. Ira BahlFor Respondent: Shri Nikhil Chaudhary
Section 1Section 143(3)Section 14ASection 153A

…2022-23, and subsequent assessment years. In support of the aforesaid submissions, the Learned Departmental Representative placed reliance on the judgment of the Hon‟ble Supreme Court in the case of Commissioner of income tax Vs. Poddar Cement P Ltd : (1997) 226 ITR 625 (SC) [laying emphasis on paragraph 42], Commissioner of Income Tax, Ahmedabad Vs. Gold Coin Health Foods P Ltd: (2008) 304 ITR 308 (SC) and Prakash Nath Khanna Vs. Commissioner of Income-Tax: (2004) 266 ITR 1 (SC). On the basis of the aforesaid, the Ld. Departmental Representative submitted that the order passed by the CIT(A) be set aside and add…

M/S. Nicholas Piramal India Ltd, Mumbai vs. The ACIT Cur 7(1)

In the result, the appeal filed by the revenue is dismissed and the appeal filed by the assessee is partly allowed for statistical purposes

ITA 769/MUM/2008[2004-2005]Status: DisposedITAT Mumbai28 Jun 2022AY 2004-2005

Bench: Shri Pavan Kumar Gadale & Shri S Rifaur Rahmanpiramal Enterprises Ltd Vs. Acit, Circle – 7(1) (Formerly Known As Aayakar Bhavan Piramal Healthcare Ltd) Mumbai – 400020. (Before Known As Nicholas Piramal Ind) Piramal Tower, Ganpatrao Kadam Marg, Lower Parel, Mumbai – 400013. Pan/Gir No. : Aaacn4538P Appellant .. Respondent Dcit, Circle – 7(1) Vs. Piramal Enterprises Ltd Aayakar Bhyavan (Formerly Known As Mumbai – 400 020. Piramal Healthcare Ltd) (Before Known As Nicholas Piramal Ind) Piramal Tower, Ganpatrao Kadam Marg, Lower Parel, Mumbai – 400 013. Pan/Gir No. : Aaacn4538P Assessee By : Mr.Ronak Doshi & Ms.Manshi Padhiyar.Ar Revenue By : Mr.S.N.Kabra.Dr

For Appellant: Mr.Ronak Doshi &For Respondent: Mr.S.N.Kabra.DR
Section 143(3)Section 145Section 32Section 35Section 80

…eciate and ought to have held that: the rental income is received from the proportionate portion of the property of which, the appellant was the owner for the year under consideration. ii. The Supreme court has held in the case of CIT v. Podar cement P. Ltd. (226 ITR 625) that "Owner" is a person who is entitled to receive income from the property in his own right. 3. The Appellant therefore prays that the A.O be directed to treat the Rental Income from above property as 'Income from House Property' and thereby allow the deduction u/s. ITA No. 769 & 1954/Mum/2008 M/s Nicholas Piramal India Ltd, Mumbai. 24(a) of…

Ashish Vaid, Mumbai vs. ITO 3(1) (1), Mumbai

In the result, ground no. 1 of the appeal is allowed

ITA 2140/MUM/2021[2017-18]Status: DisposedITAT Mumbai27 Jun 2022AY 2017-18

Bench: Shri Amit Shukla, Jm & Shri Gagan Goyal, Am National Faceless Appeal Ashish Vaid Centre (Nfac), 115, Maker Chambers Iii, Delhi Nariman Point, Vs. Ito 3(1)(1)Aayakar Bhavan, Mumbai-400 021 M.G. Road, Mumbai-400 020 (Respondent) (Appellant) Pan No.Aacpv7792A Assessee By : Shri Fenil Bhatt, Ar Revenue By : Shri Mehul Jain, Sr. Ar Date Of Hearing: 02.06.2022 Date Of Pronouncement : 27.06.2022

For Appellant: Shri Fenil Bhatt, ARFor Respondent: Shri Mehul Jain, Sr. AR
Section 139(1)Section 143(1)Section 250Section 36(1)(va)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JM AND SHRI GAGAN GOYAL, AM National Faceless Appeal Ashish Vaid Centre (NFAC), 115, Maker Chambers III, Delhi Nariman Point, Vs. ITO 3(1)(1)Aayakar Bhavan, Mumbai-400 021 M.G. Road, Mumbai-400 020 (Respondent) (Appellant) PAN No.AACPV7792A Assessee by : Shri Fenil Bhatt, AR Revenue by : Shri Mehul Jain, Sr. AR Date of hearing: 02.06.2022 Date of pronouncement : 27.06.2022 O R D E R PER AMIT SHUKLA, JM: 01. This appeal is filed by Mr. Ashish Vaid (the assessee/ appellant) passed by National Faceless Appeal Centre (NFAC), Delhi {th…

Mec Elec Industrial Services Private Limited, Thane vs. Asst. Director of Income Tax, CPC, Bangalore

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

ITA 1858/MUM/2021[2018-19]Status: DisposedITAT Mumbai28 Apr 2022AY 2018-19
For Appellant: Shri Ravi K. Mulchandani, A.RFor Respondent: Ms. Bharti Singh, Sr. A.R. CIT
Section 139(1)Section 143(1)Section 143(1)(a)Section 154Section 36(1)(va)

…e;] 17. The learned CIT DR stated that this is only clarificatory explanation and normal presumption is that these provisions have been in the Act from the very inception, once it is clarificatory for this, she relied on CIT v. Podar Cement (Pvt.) Ltd. [1997] 226 ITR 625 (SC) and CIT vs. Gold Coin Health Food (P.) Ltd [2008] 304 ITR 308 (SC). 18. On the other hand, the learned Counsel for the assessee relied on the decision of Hyderabad Bench of ITAT in the case of Salzgitter Hydraulics (P.) Ltd. Vs. ITO (2021) 128 taxmann.com 192 (Hyderabad – Trib.) dated 15.06.2021, wherein it is held that the provident fund co…

M/S. Kohinoor Printers Pvt. Ltd, Mumbai vs. ADIT CPC, Bangalore

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

ITA 1782/MUM/2021[2019-20]Status: HeardITAT Mumbai28 Apr 2022AY 2019-20

Bench: Shri Amarjit Singh, Jm & Shri S. Rifaur Rahman, Am आयकर अपील सं/ I.T.A. Nos. 1781 & 1782/Mum/2021 (निर्धारण वर्ा / Assessment Years: 2018-19 & 2019-20) Kohinoor Printers Pvt. Ltd. बिधम/ Dcit, Cpc Unit No.1, Ground Floor, Banglore Vs. Prakash Power Laundry Building, Senapati Bapat Marg, Dadar West, Mumbai-400028. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaace1634R (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Mahesh Rajora Revenue By: Ms. Bharti Singh (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 05/04/2022 घोषणा की तारीख /Date Of Pronouncement: 28/04/2022 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Above Mentioned Appeals Against The Order Dated 26.08.2021 Passed By The National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As The “Nfac”] Relevant To The A.Ys. 2018-19 & 2019-20. Ita. No.1781/Mum/2021 2. The Assessee Has Filed The Present Appeal Against The Order Dated 26.08.2021 Passed By The National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As The “Nfac”] Relevant To The A.Y. 2018-19. 3. The Assessee Has Raised The Following Grounds: -

For Appellant: Shri Mahesh RajoraFor Respondent: Ms. Bharti Singh (Sr. AR)
Section 36(1)Section 36(1)(va)Section 43B

…;] 17. The learned CIT DR stated that this is only clarificatory explanation and normal presumption is that these provisions have been in the Act from the very inception, once it is clarificatory for this, she relied on CIT v. Podar Cement (Pvt.) Ltd. [1997] 226 ITR 625 (SC) and CIT vs. Gold Coin Health Food (P.) Ltd [2008] 304 ITR 308 (SC). 18. On the other hand, the learned Counsel for the assessee relied on the decision of Hyderabad Bench of ITAT in the case of Salzgitter Hydraulics (P.) Ltd. Vs. ITO (2021) 128 taxmann.com 192 (Hyderabad – Trib.) dated A.Ys.2018-19 & 2019-20 15.06.2021, wherein it is held tha…

Kohinoor Printers Pvt. Ltd, Mumbai vs. DCIT CPC, Bangalore

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

ITA 1781/MUM/2021[2018-19]Status: HeardITAT Mumbai28 Apr 2022AY 2018-19

Bench: Shri Amarjit Singh, Jm & Shri S. Rifaur Rahman, Am आयकर अपील सं/ I.T.A. Nos. 1781 & 1782/Mum/2021 (निर्धारण वर्ा / Assessment Years: 2018-19 & 2019-20) Kohinoor Printers Pvt. Ltd. बिधम/ Dcit, Cpc Unit No.1, Ground Floor, Banglore Vs. Prakash Power Laundry Building, Senapati Bapat Marg, Dadar West, Mumbai-400028. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaace1634R (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Mahesh Rajora Revenue By: Ms. Bharti Singh (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 05/04/2022 घोषणा की तारीख /Date Of Pronouncement: 28/04/2022 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Above Mentioned Appeals Against The Order Dated 26.08.2021 Passed By The National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As The “Nfac”] Relevant To The A.Ys. 2018-19 & 2019-20. Ita. No.1781/Mum/2021 2. The Assessee Has Filed The Present Appeal Against The Order Dated 26.08.2021 Passed By The National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As The “Nfac”] Relevant To The A.Y. 2018-19. 3. The Assessee Has Raised The Following Grounds: -

For Appellant: Shri Mahesh RajoraFor Respondent: Ms. Bharti Singh (Sr. AR)
Section 36(1)Section 36(1)(va)Section 43B

…;] 17. The learned CIT DR stated that this is only clarificatory explanation and normal presumption is that these provisions have been in the Act from the very inception, once it is clarificatory for this, she relied on CIT v. Podar Cement (Pvt.) Ltd. [1997] 226 ITR 625 (SC) and CIT vs. Gold Coin Health Food (P.) Ltd [2008] 304 ITR 308 (SC). 18. On the other hand, the learned Counsel for the assessee relied on the decision of Hyderabad Bench of ITAT in the case of Salzgitter Hydraulics (P.) Ltd. Vs. ITO (2021) 128 taxmann.com 192 (Hyderabad – Trib.) dated A.Ys.2018-19 & 2019-20 15.06.2021, wherein it is held tha…