Avada Trading vs. ACIT 284 ITR (A.T.) 73 (Mum) (v). Bechtel International Inc. v. ADIT

50 SOT 433Income Tax Appellate Tribunal2012#25909 most cited
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judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2022 to 2024.

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Section 1961: Section 143(3)Section 1961: Section 144C(13)Section 1961: Section 153Section 1961: Section 244ASection 1961: Section 270ASection 2Section 5)

Judgments citing Avada Trading vs. ACIT 284 ITR (A.T.) 73 (Mum) (v). Bechtel International Inc. v. ADIT

CORNING SAS INDIA BRANCH OFFICE ,HARYANA vs. DCIT/ACIT-INT-TAX , HARYANA

The appeal of the assessee is allowed as above

ITA 528/DEL/2022[2018-19]Status: DisposedITAT Delhi06 Feb 2024AY 2018-19

Bench: Shri G.S. Pannu Before Shri G.S. Pannu & Before Shri G.S. Pannu Before Shri G.S. Pannu & Shri Kul Bharat Kul Bharat Kul Bharatkul Bharat Shri Shri Shri

For Appellant: Shri Rajan Vora, CAFor Respondent: Shri Bhuvnesh Kulshresth, CIT-DR &
Section 143(3)Section 144C(1)Section 144C(13)Section 270

…bai Tribunal) - Appeal filed by Revenue dismissed by Hon'ble Bombay HC (ITA No. 431 of 2012 dated 17 July 2014). (vi) DIT(IT) v. Credit Agricole Indosuez [2015] 377 ITR 102 (Bom HC). 6 ITA-528/Del/2022 (vii) International Global Networks BV v. DDIT (2012) (50 SOT 433) (Mumbai Tribunal) - Issue not challenged by the department before the Hon'ble Bombay HC (ITA No. 1579 of 2012 dated 12 December 2014). (viii) Transocean Offshore International Ventures Ltd v. DCIT(IT) (ITA No. 5895/Del/2017 dated 28 January 2022) (Delhi Tribunal). (ix) ACIT(IT) v. Baker Hughes Singapore Pte (ITA No. 5337/Del/2018 dated 8 Februa…

ITO 8(1)(4), MUMBAI vs. SENTIA DEVELOPERS LTD, MUMBAI

In the result, appeal filed by the Revenue is dismissed

ITA 2661/MUM/2017[2010-11]Status: DisposedITAT Mumbai06 Jan 2023AY 2010-11

Bench: Shri Aby T Varkey () & Shri Om Prakash Kant () Assessment Year: 2009-10

For Appellant: Shri K. Gopal, Adv./Om KandalkarFor Respondent: Shri Byomakesh Pradipta Kumar
Section 143(3)Section 148Section 28

…d. Aventis Pharma Ltd. vs. Astt. CIT (2010) 323 ITR 570 (Bom) (577) d. Aventis Pharma Ltd. vs. Astt. CIT (2010) 323 ITR 570 (Bom) (577) e. Bhavesh Developers vs. A.O. (2010) 224 CTR 160 (Bom) e. Bhavesh Developers vs. A.O. (2010) 224 CTR 160 (Bom) (IT) (2012) 50 SOT 433 (Mum) (Trib.), f. International Global Networks BV v. DDIT f. International Global Networks BV v. DDIT (IT) (2012) 50 SOT 433 (Mum) (Trib.), g. General Insurance Corporation of India v. Dy .CIT (2012) Vol.114 g. General Insurance Corporation of India v. Dy .CIT (2012) Vol.114 g. General Insurance Corporation of India v. Dy .CIT (2012) Vol.114(1) B…

M/S. STANDARD CHARTERED BANK,MUMBAI vs. THE ACIT (IT)1(3), MUMBAI

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

ITA 803/MUM/2009[1999-2000]Status: DisposedITAT Mumbai27 Sept 2022AY 1999-2000

Bench: Shri Amit Shukla, Hon'Ble & Shri S. Rifaur Rahman, Hon'Blestandard Chartered Bank V. Acit – Range-1(3) Taxation Department, 23-25 Scindia House, Ballard Estate M.G. Road, 3Rd Floor N.M. Marg, Mumbai - 400038 Fort, Mumbai - 400001 Pan: Aabcs4681D (Appellant) (Respondent) Adit (It)– 2(3) V. Standard Chartered Bank Room No. 120, 1St Floor Taxation Department, 23-25 Scindia House, Ballard Estate M.G. Road, 3Rd Floor N.M. Marg, Mumbai - 400038 Fort, Mumbai - 400001 Pan: Aabcs4681D (Appellant) (Respondent) Shri P.J. Pardiwala & Assessee Represented By : Shri Fenil Bhatt Shri Soumendu Kumar Dash Department Represented By :

Section 115JSection 14ASection 90Section 90(2)

…le Indosuez - 377 ITR 102 (Bom-HC) (iii). ACIT vs. Clough Engineering Ltd. - 130 ITD 137 (Del-SB) (iv). Avada Trading vs. ACIT 284 ITR (A.T.) 73 (Mum) (v). Bechtel International Inc vs. ADIT - 135 ITD 377 (Mum). (vi). International Global Networks BV vs. DDIT-50 SOT 433 (Mum) MISC Berhad vs. ADIT - 150 ITD 213 (Mum) 24. Ld. DR relied on the orders of the lower authorities. 25. Considered the rival submissions and material placed on record, we observe that Coordinate Bench in the case of Avada Trading v. ACIT (supra) considered the issue of “non taxability of interest on income tax 28 ITA NO. 803 & 850/MUM/2009…