Ambica Overseas v. ACIT

155 ITD 825Income Tax Appellate Tribunal2015#19286 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2019.

Judgments citing Ambica Overseas v. ACIT

Income Tax Officer 2(1)(1), Mumbai vs. Aaa Technologies Private Limited, Mumbai

In the result the appeal filed by the revenue is dismissed

ITA 400/MUM/2018[2014-15]Status: DisposedITAT Mumbai29 Jul 2019AY 2014-15

Bench: Shri Mahavir Singh () & Shri N.K. Pradhan () Assessment Year: 2014-15 Income Tax Officer- M/S Aaa Technologies 2(1)(1), Room No. 543, Pvt. Ltd. 5, Apeejay Vs. 5Th Floor, Aayakar House, Ground Floor, Bhavan, M.K. Road, 130, Bombay Samachar Mumbai-400020. Marg, Fort, Mumbai- 400023. Pan No. Aadca8858Q Appellant Respondent C.O. No. 144/Mum/2019 (Ita No. 400/Mum/2018) Assessment Year: 2014-15 M/S Aaa Technologies Income Tax Officer- Pvt. Ltd. 5, Apeejay 2(1)(1), Room No. 543, Vs. House, Ground Floor, 130, 5Th Floor, Aayakar Bombay Samachar Marg, Bhavan, M.K. Road, Fort, Mumbai-400023. Mumbai-400020. Pan Noaadca8858Q Appellant Respondent Revenue By : Mr. Maurya Pratap, Dr Assessee By : Mr. Shubham Rathi, Ar Date Of Hearing : 06/06/2019 Date Of Pronouncement : 29/07/2019

For Appellant: Mr. Shubham Rathi, ARFor Respondent: Mr. Maurya Pratap, DR

Section 10Section 143(3)Section 195Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A” MUMBAI BEFORE SHRI MAHAVIR SINGH (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2014-15 Income Tax Officer- M/s AAA Technologies 2(1)(1), Room No. 543, Pvt. Ltd. 5, Apeejay Vs. 5th floor, Aayakar House, Ground floor, Bhavan, M.K. Road, 130, Bombay Samachar Mumbai-400020. Marg, Fort, Mumbai- 400023. PAN No. AADCA8858Q Appellant Respondent C.O. No. 144/MUM/2019 (ITA No. 400/MUM/2018) Assessment Year: 2014-15 M/s AAA Technologies Income Tax Officer- Pvt. Ltd. 5, Apeejay 2(1)(1), Room No. 543, Vs. House, Ground floor, 130, 5th floor…

ITO 2(1)(1), Mumbai vs. Aaa Technologies P.Ltd, Mumbai

ITA 3455/MUM/2017[2012-13]Status: DisposedITAT Mumbai17 May 2019AY 2012-13

Bench: Shri C.N. Prasad, Hon'Ble & Shri Manoj Kumar Aggarwal, Hon'Ble

For Appellant: Shri Vipul JoshiFor Respondent: Shri Abdul Hakeem M

Section 143(3)Section 148

…g decisions in support of his submissions that the premium paid on Keyman Insurance Policy is an allowable deduction: a. Shri Nidhi Corporation v. ACIT [151 ITD 470 (BOM)] b. Ambica Overseas v. ACIT [ITA.No. 45/ASR/2010 dated 31.08.2015. c. Suri Sons v. ACIT [155 ITD 825 (Amritsar)]. d. F.C. Sondhi & Co. (India) Pvt. Ltd., v. DCIT in ITA.No. 117/ASR/2010 dated 27.11.2015. 17. The Ld. Counsel for the assessee further submitted that in the decision of F.C. Sondhi & Co. (India) (P) Ltd relied by the Assessing Officer the Tribunal initially by order dated 21.04.2014 disposed of the C.O. No. 280/MUM/2018 M/s. AAA Tech…

ITO 2(1)(1), Mumbai vs. Aaa Technologies P.Ltd, Mumbai

ITA 3454/MUM/2017[2009-10]Status: DisposedITAT Mumbai17 May 2019AY 2009-10

Bench: Shri C.N. Prasad, Hon'Ble & Shri Manoj Kumar Aggarwal, Hon'Ble

For Appellant: Shri Vipul JoshiFor Respondent: Shri Abdul Hakeem M

Section 143(3)Section 148

Apurva India Ltd, Mumbai vs. ACIT 6(1), Mumbai

In the result, the appeal filed by the Revenue is hereby ordered to be dismissed

ITA 77/MUM/2015[2011-12]Status: DisposedITAT Mumbai08 Nov 2017AY 2011-12

Bench: Shri G.S. Pannu, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.77/Mum/2015 (निर्धारण वर्ा / Assessment Year: 2011-12) Apurva India Ltd बिधम/ Acit 6(1) Off No.2 2Nd Floor, New Aayakar Bhavan Vs. Udyog Mandir, Pitamber Mumbai Lane, Mahim(W) Mumbai – 400 016 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aacca0690D (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. आयकर अपील सं/ I.T.A. No.673/Mum/2015 (निर्धारण वर्ा / Assessment Year: 2011-12) बिधम/ Dcit Cir 6(1)(1) Apurva India Ltd R.No.506 5Th Floor, Aayakar Off No.2 2Nd Floor, New Vs. Bhavan M.K. Road Udyog Mandir, Pitamber Lane, Mahim(W) Mumbai Pin: 400020 Mumbai – 400 016 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aacca0690D (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent)

For Appellant: Shri Devendra Jain, (AR)For Respondent: Shri M.C. Omi Ningshen, (DR)

Section 10ASection 11Section 143(1)Section 143(2)

…he learned representative of the Assessee has argued that the matter of controversy has been adjudicated by the Mumbai Tribunal in the case of Shri Nidhi Corporation Vs. ACIT circle - 23 (3) (2014) 44 Taxman.com 31 (Mumbai tribunal), Suri Sons Vs. ACIT (2015) 155 ITD 825. On the other hand, Ld. Representative of the Revenue has refuted the said contention. Keeping in view argument advanced learned representative of the parties and perusing the record. We noticed that the Hon’ble ITAT Mumbai bench has decided the matter of controversy in favour of Assessee in case Shri Nidhi Corporation Vs. ACIT circle -23 (3) (20…