Apollo Finvest India Ltd., 382 ITR 33 (Bom.) and Development Credit Bank Ltd. v. DCIT

40 Taxmann.com 532Reported decision2013#20780 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2016 to 2025.

Judgments citing Apollo Finvest India Ltd., 382 ITR 33 (Bom.) and Development Credit Bank Ltd. v. DCIT

Indraprastha Gas Limited, Delhi vs. JCIT OSD Range-10, Delhi

In the result, the appeal of the assessee is allowed as above

ITA 2422/DEL/2025[2018-19]Status: DisposedITAT Delhi30 Oct 2025AY 2018-19

Bench: Shri Vijay Pal Rao, Hon’Ble & Shri Avdhesh Kumar Mishra

Section 14ASection 32(1)(iia)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’: NEW DELHI BEFORE SHRI VIJAY PAL RAO, HON’BLE VICE PRESIDENT AND SHRI AVDHESH KUMAR MISHRA, ACCOUNTANT MEMBER ITA No.2422/Del/2025, A.Y. 2018-19 Indraprastha Gas Limited Joint Commissioner of Plot No. 4, IGL Bhawan, Income Tax (OSD), Range-10, Sector-4, R. K. Puram, Vs. C. R. Building, I. P. Estate, New Delhi- 110022 New Delhi PAN: AAACI5076R (Appellant) (Respondent) Appellant by Sh. Rajat Jain, CA Sh. Ashish Mendiratta, CA Respondent by Sh. Jitender Singh, CIT DR Date of Hearing 30/09/2025 Date of Pronouncement 30/10/2025 ORDER PER AVDHESH KUMAR MISHRA,…

Col Amarjit D Nagi, Mumbai vs. Asst CIT Cir 20

In the result, appeals of the Revenue are dismissed whereas appeals of the assessee are allowed in part in terms indicated hereinabove

ITA 1050/MUM/2014[2005-06]Status: DisposedITAT Mumbai21 Mar 2017AY 2005-06

For Appellant: Shri. Rajiv KhandelwalFor Respondent: Shri. Vikram Batra

Section 143(3)Section 254Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL “E”, BENCH MUMBAI BEFORE: SHRI R.C.SHARMA, AM & SHRI AMARJIT SINGH, JM ITA No.2205/Mum/2008 (Assessment Year:1995-96) ITA No. 2432/Mum/2006 (Assessment Year:1995-96) ITA No.2303/Mum/2008 (Assessment Year:2000-01) ITA No.2305/Mum/2008 (Assessment Year:2002-03) ITA No.6091/Mum/2007 (Assessment Year:1998-99) ACIT / DCIT 8(2), Mumbai Vs. Nutech Corporate Services Limited, Formerly IIT Capital Services Ltd., 28, Rajabhadur Mansion, 2nd Floor, Bombay Samachar Marg, Fort, Mumbai- 400001 PAN/GIR No. : AAACI3356 A (Appellant) .. ( Respondent) ITA No.2128/Mum/2006 (Assessment Year:1996…

The DCIT 8(2), Mumbai vs. M/S. Nutech Coporate Services Ltd (Formerly Known As Iit Capital Services Ltd), Mumbai

In the result, appeals of the Revenue are dismissed whereas appeals of the assessee are allowed in part in terms indicated hereinabove

ITA 2204/MUM/2008[1993-1994]Status: DisposedITAT Mumbai21 Mar 2017AY 1993-1994

For Appellant: Shri. Rajiv KhandelwalFor Respondent: Shri. Vikram Batra

Section 143(3)Section 254Section 271(1)(c)

ACIT Cir. 8(1), Mumbai vs. M/S. Afcons Infrastructure Ltd., Mumbai

In the result, Department’s appeal is dismissed

ITA 4269/MUM/2005[2001-2002]Status: DisposedITAT Mumbai08 Jul 2016AY 2001-2002

Bench: Shri Jason P. Boaz, Accountant Mbmer & Shri Saktijit Dey

For Appellant: Shri J.D. Mistry a/wFor Respondent: Shri Jasbir Chauhan

Section 14A

…natively, he submitted in the event the principal component is disallowed assessee should be allowed depreciation. For such proposition, he relied upon the decision of the Apollo Finvest India Ltd., 382 ITR 33 (Bom.) and Development Credit Bank Ltd. v/s DCIT, 40 Taxmann.com 532. 45. We have considered the submissions of the parties and perused the material available on record in the light of the decisions relied upon. On a perusal of different clauses of lease agreement, we agree with the observations of the learned Commissioner (Appeals) that the arrangement between the SCICI Ltd. and the assessee is in the natu…