Aradhana Beverages & Foods Co. (P) Ltd. v. DCIT (51 SOT 426)

MUKESH KUMAR,BHATTU vs. ITO WARD - 1, FATEHABAD

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

ITA 6443/DEL/2019[2016-17]Status: DisposedITAT Delhi22 Sept 2021AY 2016-17

For Appellant: Shri Gautam Jain, AdvocateFor Respondent: Shri R.K. Gupta, Sr. DR

…(Kar) DCIT vs. Mircotex Separators Ltd. ITAT Delhi Bench i) ITA No. 429/D/2011 dated 7.12.2012 Raj Surendra and Associates vs. ACIT ii) 10 SOT 525 (Del) ACIT vs. Doon Valley Motors iii) ITA No. 4034/D/2007 (Del) dated 5.2.2008 DCIT vs. M/s Amitdeep Motors iv) 51 SOT 426 (Del) Aradhana Beverages & Foods Co. (P) Ltd. vs. DCIT v) 52 SOT 112 (Del) DCIT vs. Raj Laxmi Stone Crusher vi) 83 ITR(T)415 dated 30.6.2020 Ikea Trading (India)(P) Ltd. vs. DCIT Mumbai Bench i) ITA No. 3110, 3111 & 3112/Mum/2018 dated 26.07.2019 Motilal Laxmichand Sanghavi vs. ACIT Jodhpur Bench i) 146 ITD 473 (Jodhpur-Trib.) ITO vs. Axon Global…

DCIT CIR 4(2)(1), MUMBAI vs. M/S SHCIL SERVICES LTD, MUMBAI

Accordingly, the grounds raised by the revenue are dismissed

ITA 1811/MUM/2019[2014-15]Status: DisposedITAT Mumbai07 Dec 2020AY 2014-15

Bench: Shri S. Rifaur Rahman, Am & Shri Ram Lal Negi, Jm आयकरअपीलसं./ I.T.A. No. 1811/Mum/2019 (निर्धारणवर्ा / Assessment Year: 2014-15)

For Appellant: Shri M. M. Galvala, DRFor Respondent: Shri T. S. Khalsa, AR

Section 143(1)Section 143(2)Section 143(3)Section 194HSection 194J

…necessitates a finding about the fair market value of such services. For this reason alone, the disallowance under section 40A(2) is inherently unsustainable in law on the facts of this case.’ 9. In the case of Aradhana Beverages & Foods Co. (P) Ltd VS DCIT 51 SOT 426, the Delhi Bench held as under: “The opening words of Section 40A(1) indicate that the provisions of this Section shall have effect notwithstanding anything to the contrary contained in any other provisions of this Act relating to the 12 I.T.A. No. 1811/Mum/2019 M/s SHCIL Services Ltd computation of income under the head “profits and gains of bus…

M/S. BRIGHT ENTERPRISES PVT. LTD.,JALANDHAR vs. ASSTT. COMMISSIONER OF INCOME-TAX, JALANDHAR

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

ITA 126/ASR/2015[2012-13]Status: DisposedITAT Amritsar17 Jan 2019AY 2012-13

Bench: Sh. N. K. Saini, Hon’Ble & Sh. Ravish Soodita No.354/Asr./2014 : Asstt. Year : 2010-11 Ita No.126/Asr./2015 : Asstt. Year : 2012-13 M/S Bright Enterprises Pvt. Ltd., Vs Deputy Commissioner Of Income Mbd House, Railway Road, Tax, Central Circle-Ii, Jalandhar Jalandhar (Appellant) (Respondent) Pan No. Aaacb9469K Assessee By : Sh. Sudhir Sehgal, Adv. Revenue By : Sh. Pawan K. Kumar, Cit Dr Date Of Hearing : 08.01.2019 Date Of Pronouncement : 17.01.2019 Order Per N. K. Saini: These Two Appeals By The Assessee Are Directed Against The Orders Dated 08.05.2014 & 15.01.2015 Of The Ld. Cit(A)-5, Ludhiana For The Assessment Years 2010-11 & 2012-13 Respectively. 2. Since, The Issues Involved Are Common & The Appeals Were Heard Together, So These Are Being Disposed Off By This Consolidated Order For The Sake Of Convenience & Brevity.

For Appellant: Sh. Sudhir Sehgal, AdvFor Respondent: Sh. Pawan K. Kumar, CIT DR

Section 40A(2)(b)Section 4G

…IN THE INCOME TAX APPELLATE TRIBUNAL CAMP BENCH AT JALANDHAR Before Sh. N. K. Saini, Hon’ble Vice President and Sh. Ravish Sood, Judicial Member ITA No.354/Asr./2014 : Asstt. Year : 2010-11 ITA No.126/Asr./2015 : Asstt. Year : 2012-13 M/s Bright Enterprises Pvt. Ltd., Vs Deputy Commissioner of Income MBD House, Railway Road, Tax, Central Circle-II, Jalandhar Jalandhar (APPELLANT) (RESPONDENT) PAN No. AAACB9469K Assessee by : Sh. Sudhir Sehgal, Adv. Revenue by : Sh. Pawan K. Kumar, CIT DR Date of Hearing : 08.01.2019 Date of Pronouncement : 17.01.2019 ORDER Per N. K. Saini, Vice President: These two appeals…

M/S BRIGHT ENTERPRISES PVT. LTD,,JALANDHAR vs. THE DY. COMMISSIONER OF INCOME-TAX, JALANDHAR

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

ITA 354/ASR/2014[2010-11]Status: DisposedITAT Amritsar17 Jan 2019AY 2010-11

Bench: Sh. N. K. Saini, Hon’Ble & Sh. Ravish Soodita No.354/Asr./2014 : Asstt. Year : 2010-11 Ita No.126/Asr./2015 : Asstt. Year : 2012-13 M/S Bright Enterprises Pvt. Ltd., Vs Deputy Commissioner Of Income Mbd House, Railway Road, Tax, Central Circle-Ii, Jalandhar Jalandhar (Appellant) (Respondent) Pan No. Aaacb9469K Assessee By : Sh. Sudhir Sehgal, Adv. Revenue By : Sh. Pawan K. Kumar, Cit Dr Date Of Hearing : 08.01.2019 Date Of Pronouncement : 17.01.2019 Order Per N. K. Saini: These Two Appeals By The Assessee Are Directed Against The Orders Dated 08.05.2014 & 15.01.2015 Of The Ld. Cit(A)-5, Ludhiana For The Assessment Years 2010-11 & 2012-13 Respectively. 2. Since, The Issues Involved Are Common & The Appeals Were Heard Together, So These Are Being Disposed Off By This Consolidated Order For The Sake Of Convenience & Brevity.

For Appellant: Sh. Sudhir Sehgal, AdvFor Respondent: Sh. Pawan K. Kumar, CIT DR

Section 40A(2)(b)Section 4G

…IN THE INCOME TAX APPELLATE TRIBUNAL CAMP BENCH AT JALANDHAR Before Sh. N. K. Saini, Hon’ble Vice President and Sh. Ravish Sood, Judicial Member ITA No.354/Asr./2014 : Asstt. Year : 2010-11 ITA No.126/Asr./2015 : Asstt. Year : 2012-13 M/s Bright Enterprises Pvt. Ltd., Vs Deputy Commissioner of Income MBD House, Railway Road, Tax, Central Circle-II, Jalandhar Jalandhar (APPELLANT) (RESPONDENT) PAN No. AAACB9469K Assessee by : Sh. Sudhir Sehgal, Adv. Revenue by : Sh. Pawan K. Kumar, CIT DR Date of Hearing : 08.01.2019 Date of Pronouncement : 17.01.2019 ORDER Per N. K. Saini, Vice President: These two appeals…

SCHIL SERVICES LTD,MUMBAI vs. ASST CIT 4(2), MUMBAI

In the result, the appeal filed by the assessee is allowed and the appeal filed by the Revenue is dismissed

ITA 5743/MUM/2014[2010-11]Status: DisposedITAT Mumbai27 Jul 2016AY 2010-11

Bench: Shri Rajendra & Shri C.N. Prasadआयकर अपील सं /I.Ta No. 5743 /Mum/2014 ("नधा"रण वष" / Assessment Year:2010-11 M/S. Shcil Services Ltd., The Acit-4(2), बनाम/ C/O Kalyaniwalla & Mistry, Aayakar Bhavan, Vs. Army & Navy Bldg., Mumbai-400 020 3Rd Floor, 148, M.G. Road, Fort, Mumbai-400 01 आयकर अपील सं /I.Ta No. 6019 /Mum/2014 ("नधा"रण वष" / Assessment Year:2010-11 The Acit-4(2), M/S. Shcil Services Ltd., बनाम/ Aayakar Bhavan, C/O Kalyaniwalla & Mistry, Vs. Mumbai-400 020 Army & Navy Bldg., 148, M.G. Road, Fort, Mumbai-400 01 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aajcs 5661H .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से/ Assessee By: Shri F.V. Irani & Shri Zareer N. Mehta Shri Manjunatha Swamy ""यथ" क" ओर से/Revenue By:

For Appellant: Shri F.V. Irani &

Section 194HSection 194JSection 40A(2)Section 40A(2)(b)

…necessitates a finding about the fair market value of such services. For this reason alone, the disallowance under section 40A(2) is inherently unsustainable in law on the facts of this case.’ 9. In the case of Aradhana Beverages & Foods Co. (P) Ltd VS DCIT 51 SOT 426, the Delhi Bench held as under: “The opening words of Section 40A(1) indicate that the provisions of this Section shall have effect notwithstanding anything to the contrary contained in any other provisions of this Act relating to the computation of income under the head “profits and gains of business or profession”. In other words, Section 40A i…

SCHIL SERVICES LTD,MUMBAI vs. DCIT 4(2)(1), MUMBAI

In the result, both the appeals filed by the assessee are allowed and the appeal filed by the Revenue is dismissed

ITA 1777/MUM/2015[2011-12]Status: DisposedITAT Mumbai05 Feb 2016AY 2011-12

Bench: Shri C.N. Prasad & Shri Rajesh Kumarआयकर अपील सं/ I.Ta No.1777/Mum/2015 ("नधा"रण वष" / Assessment Year: 2011-12 M/S. Shcil Services Ltd., The Dcit-4(2)(1), बनाम/ C/O Kalyaniwalla & Mistry, Aayakar Bhavan, Vs. Army & Navy Bldg., Mumbai-400 020 3Rd Floor, 148 M.G. Road, Fort, Mumbai-400 001 आयकर अपील सं/ I.Ta No.1669/Mum/2015 ("नधा"रण वष" / Assessment Year: 2011-12 The Dcit-4(2)(1), M/S. Shcil Services Ltd., बनाम/ Aayakar Bhavan, C/O Kalyaniwalla & Mistry, Vs. Mumbai-400 020 Army & Navy Bldg., 3Rd Floor, 148 M.G. Road, Fort, Mumbai-400 001 आयकर अपील सं/ I.Ta No.5004/Mum/2015 ("नधा"रण वष" / Assessment Year: 2011-12 M/S. Shcil Services Ltd., The Dcit-4(2)(1), बनाम/ C/O Kalyaniwalla & Mistry, Aayakar Bhavan, Vs. Army & Navy Bldg., Mumbai-400 020 3Rd Floor, 148 M.G. Road, Fort, Mumbai-400 001 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aajcs 5661H (अपीलाथ" /Appellant) .. (""यथ" / Respondent) अपीलाथ" ओर से/ Assesee By: Shri F.V. Irani Shri Z. Mehta ""यथ" क" ओर से/Respondent By: Shri Manjunatha Swamy Shri R.A. Dhyani

For Respondent: Shri Manjunatha Swamy

Section 143(3)Section 194HSection 194JSection 271(1)(c)Section 40A(2)(b)

…necessitates a finding about the fair market value of such services. For this reason alone, the disallowance under section 40A(2) is inherently unsustainable in law on the facts of this case.’ 9. In the case of Aradhana Beverages & Foods Co. (P) Ltd VS DCIT 51 SOT 426, the Delhi Bench held as under: “The opening words of Section 40A(1) indicate that the provisions of this Section shall have effect notwithstanding anything to the contrary contained in any other provisions of this Act relating to the computation of income under the head “profits and gains of business or profession”. In other words, Section 40A i…

BSES RAJDHANI POWER LTD.,NEW DELHI vs. ACIT, NEW DELHI

The appeal is partly allowed

ITA 3688/DEL/2011[2005-06]Status: DisposedITAT Delhi05 Oct 2015AY 2005-06

Bench: Shri I.C. Sudhir & Shri Inturi Rama Rao Assessment Year : 2005-06 Bses Rajdhani Power Ltd., Vs. Assistant Cit, Bses Bhawan, Nehru Place, Circle-3(1), New Delhi. New Delhi. (Pan: Aagcs3187H) (Appellant) (Respondent) Assessment Year: 2005-06 Deputy Cit, Vs. Bses Rajdhani Power Ltd., Circle 3(1), Bses Bhavan, Nehru Place, New Delhi. New Delhi. (Pan: Aagcs3187H) (Appellant) (Respondent) Assessment Year : 2006-07 Bses Rajdhani Power Ltd., Vs. Assistant Cit, Bses Bhawan, Nehru Place, Circle-3(1), New Delhi. New Delhi. (Pan: Aagcs3187H) (Appellant) (Respondent) Assessment Year: 2006-07 Deputy Cit, Vs. Bses Rajdhani Power Ltd., Circle 3(1), Bses Bhavan, Nehru Place, New Delhi. New Delhi. (Pan: Aagcs3187H) (Appellant) (Respondent)

Section 154

…ya Medisales Ltd.: ITA No. 559/2009 (Guj.) − CIT v. Gopala Polyplast Ltd. : ITA NO. 265/2009 (Guj.) − JCIT v. ITC Ltd.: 112 ITD 57 (Kol.)(SB) − Jagdamba Rollers Flour Mill Ltd. vs ACIT: 117 ITD 260(TM) (Nag.) − Aradhana Beverages & Foods Co. (P.) Ltd vs. DCIT:51 SOT 426 (Del) − S.K. Engg vs. JCIT: 103 ITD 97 (Bang.) − Rangoon Chemical Works (P) Limited: 100 Taxman163 (Ahd.) (Mag) − Kinetic Honda Motor Ltd V. JCIT 77 ITD 393 − Shyam Oil Cake Ltd V. ACIT: 83 TTJ 414 (Jd.) − Vikshara Trading & Investment (P) Limited: 61 TTJ 6 (Ahd.) − Beta Naphthol (P) Limited: 50 TTJ 375 (Ind.) 36.17 In the instant case, the asses…

Aradhana Beverages & Foods Co. (P) Ltd. v. DCIT

Judgments citing Aradhana Beverages & Foods Co. (P) Ltd. v. DCIT