Batliboi & Co. Ltd. v. DCIT

67 ITD 397Income Tax Appellate Tribunal1998#14389 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2022 to 2023.

Issues it is cited on

section 57(i)section 2(d)section 46section 46asection 35dsection 36(1)(viia)deduction under section 80iasection 10(34)disallowance of interest expendituresection 246section 40(a)(i)section 246a

Judgments citing Batliboi & Co. Ltd. v. DCIT

MONNET ISPAT & ENERGY LTD.,NEW DELHI vs. DCIT, CIRCLE- 17(1), NEW DELHI

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 2487/DEL/2019[2015-16]Status: DisposedITAT Delhi02 Feb 2023AY 2015-16
For Appellant: Shri V.K. Jain, CAFor Respondent: Ms. Sarita Kumari, CIT DR
Section 14ASection 250(5)

…ssion of that ground from the form of appeal was not wilful or unreasonable. The additional ground being urged is not a legal ground and is based on the facts of the case. It has been held by the Hon'ble ITAT Mumbai in the case of Batliboi & Co. Ltd. Vs DCIT (67 ITD 397) and Hon'ble ITAT, Indore in the case of S. Kumars Tyre Mfg. Co. Ltd. Vs DCIT (61 ITD 326) that if nothing has been brought on the record by the appellant to show that how the omission of the said ground from the form of appeal was not wilful or unreasonable, the additional ground cannot be admitted. Further, in the case of Addl. CIT Vs Gurjargrav…

YES BANK LIMITED,MUMBAI vs. DCIT 2 (2)(2), MUMBAI

In the result, appeal filed by the learned assessing officer in ITA number 3238/M/2018 for assessment year 2013 –

ITA 3500/MUM/2018[2013-14]Status: DisposedITAT Mumbai28 Jun 2022AY 2013-14

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm

For Appellant: Shri Yogesh Thar, ARFor Respondent: Shri Shekhar L. Gajbhiye, CIT
Section 14ASection 35DSection 40

…f the Act. He further relied on the decision of Hon'ble Supreme Court in Additional CIT vs. Gurjargravures (P.) Ltd. [1978] 111 ITR 1 (SC) dated 08-11-1977, National Thermal Power Co. Ltd. VS. CIT [1998] 97 Taxman 358 (SC), Batliboi & Co. Ltd. Vs. DCIT [1998] 67 ITD 397 (Mumbai) and the decision of Hon'ble Bombay High Court in Ultratech Cement Ltd. (Supra). ITA No. 3498 to 3500 & 3236 to 3238/Mum/2018 Yes Bank Limited; A.Y. 11-12 to 13-14 043. The learned Departmental Representative further contested that assessee has filed detailed Paper Book on the issue of deductibility of ESOP clearly shows that the material…

YES BANK LTD.,MUMBAI vs. DCIT 2(2)(2), MUMBAI

In the result, appeal filed by the learned assessing officer in ITA number 3238/M/2018 for assessment year 2013 –

ITA 3499/MUM/2018[2012-13]Status: DisposedITAT Mumbai28 Jun 2022AY 2012-13

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm

For Appellant: Shri Yogesh Thar, ARFor Respondent: Shri Shekhar L. Gajbhiye, CIT
Section 14ASection 35DSection 40

…f the Act. He further relied on the decision of Hon'ble Supreme Court in Additional CIT vs. Gurjargravures (P.) Ltd. [1978] 111 ITR 1 (SC) dated 08-11-1977, National Thermal Power Co. Ltd. VS. CIT [1998] 97 Taxman 358 (SC), Batliboi & Co. Ltd. Vs. DCIT [1998] 67 ITD 397 (Mumbai) and the decision of Hon'ble Bombay High Court in Ultratech Cement Ltd. (Supra). ITA No. 3498 to 3500 & 3236 to 3238/Mum/2018 Yes Bank Limited; A.Y. 11-12 to 13-14 043. The learned Departmental Representative further contested that assessee has filed detailed Paper Book on the issue of deductibility of ESOP clearly shows that the material…

YES BANK LIMITED,MUMBAI vs. DCIT - 2(2)(2), MUMBAI

In the result, appeal filed by the learned assessing officer in ITA number 3238/M/2018 for assessment year 2013 –

ITA 3498/MUM/2018[2011-12]Status: DisposedITAT Mumbai28 Jun 2022AY 2011-12

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm

For Appellant: Shri Yogesh Thar, ARFor Respondent: Shri Shekhar L. Gajbhiye, CIT
Section 14ASection 35DSection 40

…f the Act. He further relied on the decision of Hon'ble Supreme Court in Additional CIT vs. Gurjargravures (P.) Ltd. [1978] 111 ITR 1 (SC) dated 08-11-1977, National Thermal Power Co. Ltd. VS. CIT [1998] 97 Taxman 358 (SC), Batliboi & Co. Ltd. Vs. DCIT [1998] 67 ITD 397 (Mumbai) and the decision of Hon'ble Bombay High Court in Ultratech Cement Ltd. (Supra). ITA No. 3498 to 3500 & 3236 to 3238/Mum/2018 Yes Bank Limited; A.Y. 11-12 to 13-14 043. The learned Departmental Representative further contested that assessee has filed detailed Paper Book on the issue of deductibility of ESOP clearly shows that the material…

DCIT- 2(2)(2), MUMBAI vs. YES BANK LTD., MUMBAI

In the result, appeal filed by the learned assessing officer in ITA number 3238/M/2018 for assessment year 2013 –

ITA 3238/MUM/2018[2013-14]Status: DisposedITAT Mumbai28 Jun 2022AY 2013-14

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm

For Appellant: Shri Yogesh Thar, ARFor Respondent: Shri Shekhar L. Gajbhiye, CIT
Section 14ASection 35DSection 40

…f the Act. He further relied on the decision of Hon'ble Supreme Court in Additional CIT vs. Gurjargravures (P.) Ltd. [1978] 111 ITR 1 (SC) dated 08-11-1977, National Thermal Power Co. Ltd. VS. CIT [1998] 97 Taxman 358 (SC), Batliboi & Co. Ltd. Vs. DCIT [1998] 67 ITD 397 (Mumbai) and the decision of Hon'ble Bombay High Court in Ultratech Cement Ltd. (Supra). ITA No. 3498 to 3500 & 3236 to 3238/Mum/2018 Yes Bank Limited; A.Y. 11-12 to 13-14 043. The learned Departmental Representative further contested that assessee has filed detailed Paper Book on the issue of deductibility of ESOP clearly shows that the material…

DCIT- 2(2)(2), MUMBAI vs. YES BANK LTD., MUMBAI

In the result, appeal filed by the learned assessing officer in ITA number 3238/M/2018 for assessment year 2013 –

ITA 3237/MUM/2018[2012-13]Status: DisposedITAT Mumbai28 Jun 2022AY 2012-13

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm

For Appellant: Shri Yogesh Thar, ARFor Respondent: Shri Shekhar L. Gajbhiye, CIT
Section 14ASection 35DSection 40

…f the Act. He further relied on the decision of Hon'ble Supreme Court in Additional CIT vs. Gurjargravures (P.) Ltd. [1978] 111 ITR 1 (SC) dated 08-11-1977, National Thermal Power Co. Ltd. VS. CIT [1998] 97 Taxman 358 (SC), Batliboi & Co. Ltd. Vs. DCIT [1998] 67 ITD 397 (Mumbai) and the decision of Hon'ble Bombay High Court in Ultratech Cement Ltd. (Supra). ITA No. 3498 to 3500 & 3236 to 3238/Mum/2018 Yes Bank Limited; A.Y. 11-12 to 13-14 043. The learned Departmental Representative further contested that assessee has filed detailed Paper Book on the issue of deductibility of ESOP clearly shows that the material…

DCIT 2(2)(2), MUMBAI vs. YES BANK LTD., MUMBAI

In the result, appeal filed by the learned assessing officer in ITA number 3238/M/2018 for assessment year 2013 –

ITA 3236/MUM/2018[2011-12]Status: DisposedITAT Mumbai28 Jun 2022AY 2011-12

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm

For Appellant: Shri Yogesh Thar, ARFor Respondent: Shri Shekhar L. Gajbhiye, CIT
Section 14ASection 35DSection 40

…f the Act. He further relied on the decision of Hon'ble Supreme Court in Additional CIT vs. Gurjargravures (P.) Ltd. [1978] 111 ITR 1 (SC) dated 08-11-1977, National Thermal Power Co. Ltd. VS. CIT [1998] 97 Taxman 358 (SC), Batliboi & Co. Ltd. Vs. DCIT [1998] 67 ITD 397 (Mumbai) and the decision of Hon'ble Bombay High Court in Ultratech Cement Ltd. (Supra). ITA No. 3498 to 3500 & 3236 to 3238/Mum/2018 Yes Bank Limited; A.Y. 11-12 to 13-14 043. The learned Departmental Representative further contested that assessee has filed detailed Paper Book on the issue of deductibility of ESOP clearly shows that the material…

Batliboi & Co. Ltd. v. DCIT (67 ITD 397) — Cited in 7 Judgments | BharatTax