Avshesh Mercantile (P) Ltd. v. DCIT

54 SOT 19Income Tax Appellate Tribunal2012#21164 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2018.

Judgments citing Avshesh Mercantile (P) Ltd. v. DCIT

DCIT, CIRCLE-16(2), HYDERABAD, HYDERABAD vs. MYLAN LABORATORIES LIMITED (FORMERLY KNOWN AS MATRIX LABORATORIES LIMITED), HYDERABAD, HYDERABAD

In the result, appeal of Revenue is dismissed

ITA 452/HYD/2017[2011-12]Status: DisposedITAT Hyderabad09 May 2018AY 2011-12

Bench: Smt. P. Madhavi Devi & Shri B. Ramakotaiah

For Appellant: Shri K.A. Sai Prasad, ARFor Respondent: Smt. T.H. Vijaya Lakshmi, CIT-DR

Section 10BSection 115JSection 143(3)Section 14ASection 271(1)(c)Section 92ASection 92C

…b) 608 (Ahd- Trib); d. Pest Control India Pvt. Ltd., Vs. DCIT, ITAT Mumbai dated 31-10-2017; e. TGV Projects & Investments Pvt. Ltd., Vs. ACIT ITAT, Hyderabad, dated 28-02-2017 (SMC); f. Avshesh Mercantile (P) Ltd., Vs. DCIT [26 taxmann.com 43 (Mumbai)/(2012) 54 SOT 19]; g. CIT Vs. Oriental Structural Engineers P. Ltd., [35 taxmann.com 210 (Delhi-HC); ITA Nos. 362 & 452/Hyd/2017 :- 6 -: h. CIT Vs. Holcim India (P) Ltd., [57 taxmann.com 28) (Delhi)]; i. M/s. Kamadhenu Sukrit Pvt. Ltd., Vs. ITO, ITAT Hyderabad Bench, dated 22-11-2017; 5.3. Ld.DR, however, relied on the orders of the CIT(A). 5.4. We have consid…

MYLAN LABORATORIES LIMITED (FORMERLY KNOWN AS MATRIX LABORATORIES LIMITED),HYDERABAD vs. ACIT, CIRCLE-16(2), HYDERABAD, HYDERABAD

In the result, appeal of Revenue is dismissed

ITA 362/HYD/2017[2011-12]Status: DisposedITAT Hyderabad09 May 2018AY 2011-12

Bench: Smt. P. Madhavi Devi & Shri B. Ramakotaiah

For Appellant: Shri K.A. Sai Prasad, ARFor Respondent: Smt. T.H. Vijaya Lakshmi, CIT-DR

Section 10BSection 115JSection 143(3)Section 14ASection 271(1)(c)Section 92ASection 92C

SNJ SYNTHETICS LIMITED,HYDERABAD vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-3(2), HYDERABAD

In the result, appeal of assessee is partly allowed

ITA 1926/HYD/2017[2013-14]Status: DisposedITAT Hyderabad09 May 2018AY 2013-14

Bench: Shri D. Manmohan & Shri B. Ramakotaiah

For Appellant: Shri V. Siva Kumar, ARFor Respondent: Shri B. Suresh Babu, DR

Section 10Section 10(34)Section 10(38)Section 11Section 115JSection 12Section 143(3)Section 14ASection 8D

…ib) 608 (Ahd-Trib); d. Pest Control India Pvt. Ltd., Vs. DCIT, ITAT Mumbai dated 31-10-2017; e. TGV Projects & Investments Pvt. Ltd., Vs. ACIT ITAT, Hyderabad, dated 28-02-2017 (SMC); f. Avshesh Mercantile (P) Ltd., Vs. DCIT [26 taxmann.com 43 (Mumbai)/(2012) 54 SOT 19]; g. CIT Vs. Oriental Structural Engineers P. Ltd., [35 taxmann.com 210 (Delhi-HC); h. CIT Vs. Holcim India (P) Ltd., [57 taxmann.com 28) (Delhi)]; i. M/s. Kamadhenu Sukrit Pvt. Ltd., Vs. ITO, ITAT Hyderabad Bench, dated 22-11-2017; 5. Ld.DR, however, relied on the orders of the CIT(A). I.T.A. No. 1926/Hyd/2017 :- 4 -: 6. We have considered the…

ACIT 1(1), MUMBAI vs. BOMBAY GAS CO. LTD, MUMBAI

ITA 6212/MUM/2011[2008-09]Status: DisposedITAT Mumbai07 Mar 2018AY 2008-09

Bench: Shri G. S. Pannu, Am & Shri Sandeep Gosain, Jm आयकरअपीलसं./ I.T.A. No. 6212/Mum/2011& 1187/Mum/2013 (निर्धारणवर्ा / Assessment Year: 2008-09& 2009-10)

For Appellant: Sh. Manish V. ShahFor Respondent: Sh. Suman Kumar, DR

Section 143(1)Section 143(2)

…. Sintex Industries Ltd. (2017) 248 Taxman 449 (Guj HC). Ld. AR further submitted that the investments which have not actually yielded any exempt income should also be excluded and relied upon the judgment in the case of Avshesh Mercantile Pvt. Ltd Vrs. DCIT (54 SOT 19) (Mum Trib) and REI Agro Ltd. Vrs. DCIT (ITA No. 1423/Kol/2011) (Kol Trib.). 21. On the other hand, Ld. DR relied upon the orders passed by revenue authorities. 22. After hearing both the parties at length, considering the judgment relied upon, documents placed on record as well as the orders passed by revenue authorities, we find that the revenu…