Ayushakti Ayurved P. Ltd. v. ACIT

Si Group India Ltd, Navi Mumbai vs. Asst CIT Ltu, Mumbai

In the result appeal of the assessee is partly allowed and appeal of the Revenue is dismissed

Bench: Shri C.N. Prasad, Hon'Ble & Shri G. Manjunatha, Hon'Bledy. Commissioner Of Income-Tax V. M/S. Si Group India Limited Large Taxpayer Unit – 2 Plot No: D-2/I, Ttc Industrial Area World Trade Centre Thane – Belapur Road Centre 1, 29Th Floor, Cuffe Parade Opp. Juinagar Railway Station Mumbai – 400 005 Navi Mumbai – 400 705 Pan: Aaach7323L (Appellant) (Respondent) M/S. Si Group India Limited V. Assistant Commissioner Of Income-Tax Large Taxpayer Unit Plot No: D-2/I, Ttc Industrial Area Mumbai Thane – Belapur Road Opp. Juinagar Railway Station Navi Mumbai – 400 705 Pan: Aaach7323L (Appellant) (Respondent) Assessee By : Shri Ajit Kumar Jain & Shri Siddhesh Chaugule Department By : Shri Vivek A. Perampura

…adras HC)  Shree Pacetronics Ltd. ACIT [2011] 10 Tamann.com 118 (Indore Trib.)  Coromandel International Ltd. v. ACIT (ITA No. 101/HYD/2012) 7 ITA NO.3431 & 3306/MUM/2015 (A.Y: 2008-09) M/s. SI Group India Limited  Ayushakti Ayurved P. Ltd. v. ACIT [2010] 37 SOT 313 (Mumbai Trib.) 9.3. We find that the co-ordinate bench decision of Hyderabad Tribunal in the case of Coromandel International Ltd vs Addl CIT in ITA No. 101/Hyd/2012 dated 28.8.2014 is directly on this impugned issue wherein it was held that :- “7. We have considered the arguments of the parties and perused the materials on record as well as the o…

DCIT (Ltu)-2, Mumbai vs. S I Group India Ltd, Navi Mumbai

In the result appeal of the assessee is partly allowed and appeal of the Revenue is dismissed

Bench: Shri C.N. Prasad, Hon'Ble & Shri G. Manjunatha, Hon'Bledy. Commissioner Of Income-Tax V. M/S. Si Group India Limited Large Taxpayer Unit – 2 Plot No: D-2/I, Ttc Industrial Area World Trade Centre Thane – Belapur Road Centre 1, 29Th Floor, Cuffe Parade Opp. Juinagar Railway Station Mumbai – 400 005 Navi Mumbai – 400 705 Pan: Aaach7323L (Appellant) (Respondent) M/S. Si Group India Limited V. Assistant Commissioner Of Income-Tax Large Taxpayer Unit Plot No: D-2/I, Ttc Industrial Area Mumbai Thane – Belapur Road Opp. Juinagar Railway Station Navi Mumbai – 400 705 Pan: Aaach7323L (Appellant) (Respondent) Assessee By : Shri Ajit Kumar Jain & Shri Siddhesh Chaugule Department By : Shri Vivek A. Perampura

…adras HC)  Shree Pacetronics Ltd. ACIT [2011] 10 Tamann.com 118 (Indore Trib.)  Coromandel International Ltd. v. ACIT (ITA No. 101/HYD/2012) 7 ITA NO.3431 & 3306/MUM/2015 (A.Y: 2008-09) M/s. SI Group India Limited  Ayushakti Ayurved P. Ltd. v. ACIT [2010] 37 SOT 313 (Mumbai Trib.) 9.3. We find that the co-ordinate bench decision of Hyderabad Tribunal in the case of Coromandel International Ltd vs Addl CIT in ITA No. 101/Hyd/2012 dated 28.8.2014 is directly on this impugned issue wherein it was held that :- “7. We have considered the arguments of the parties and perused the materials on record as well as the o…

Si Group India Ltd, Navi Mumbai vs. Asst CIT Ltu, Mumbai

Bench: Shri Saktijit Dey, Jm & Shri M.Balaganesh, Am M/S. Si Group India Limited Vs. Asst. Commissioner Of Plot No.D-2/1, Ttc Income Tax, Industrial Area, Ltu, Mumbai Thane-Belapur Road Opp. Juinagar Railway Station Navi Mumbai – 400 705 Pan/Gir No.Aaach7323L (Appellant) .. (Respondent) Asst. Commissioner Of Vs. M/S. Si Group India Limited Income Tax, Plot No.D-2/1, Ttc Industrial Centre-1, 29Th Floor Area, World Trade Centre Thane-Belapur Road Cuffe Parade, Opp. Juinagar Railway Station Mumbai-400 005 Navi Mumbai – 400 705 Pan/Gir No.Aaach7323L (Appellant) .. (Respondent) Assessee By Shri Ajit Kumar Jain & Shri Siddhesh Chaugule Revenue By Shri Manoj Kumar Singh Date Of Hearing 17/05/2019 Date Of Pronouncement 19/06/2019

…ia Ltd.,  Tube Investments of India Ltd. v. CIT [2002] 125 Taxman 421 (Madras HC)  Shree Pacetronics Ltd. ACIT [2011] 10 Tamann.com 118 (Indore Trib.)  Coromandel International Ltd. v. ACIT (ITA No. 101/HYD/2012)  Ayushakti Ayurved P. Ltd. v. ACIT [2010] 37 SOT 313 (Mumbai Trib.) 9.3. We find that the co-ordinate bench decision of Hyderabad Tribunal in the case of Coromandel International Ltd vs Addl CIT in ITA No. 101/Hyd/2012 dated 28.8.2014 is directly on this impugned issue wherein it was held that :- “7. We have considered the arguments of the parties and perused the materials on record as well as the…