Bharti Airtel Ltd. v. Add!. Cl'I

43 Taxmann.com 150High Court2014#3197 most cited

What is Bharti Airtel Ltd. v. Add!. Cl'I authority for?

Providing corporate guarantee does not constitute an international transaction if it involves no cost to the assessee and has no bearing on profits, income, loss, or assets, even after amendment to Explanation to Section 92B.

37

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2025.

Also referred to as

Bharti Airtel Ltd. v. Addl. CIT · 43 Taxmann.com 150 · Section 92B · Explanation to Section 92B · corporate guarantee · international transaction · no cost · no bearing on profits · AE · associated enterprise

Sections most often in play

Section 92CASection 115JBSection 143(3)Section 144Section 2(24)(x)Section 234BSection 234CSection 32(1)

Issues it is cited on

section 92f(v)goodwill arising on amalgamationsection 92b(1)section 115bbdsection 43(6)(c)section 36(l)(va)minimum alternate taxsection 2(11)corporate guaranteesection 92fsection 43(6)opening wdv

Judgments citing Bharti Airtel Ltd. v. Add!. Cl'I

The DCIT 8(2), Mumbai vs. M/S. Iflex Solutions Ltd, Mumbai

In the result, appeal is dismissed

ITA 4888/MUM/2007[2003-2004]Status: DisposedITAT Mumbai12 Oct 2021AY 2003-2004

Bench: Shri Pramod Kumar, Hon’Ble & Shri Saktijit Dey, Hon’Bleassessment Year: 2003-04 Dy. Commissioner Of Income Tax- M/S Oracle Financial Services 8(2), Software Ltd. Room No. 209/216A, 2Nd Floor, (Formerly Known As M/S I-Flex Aayakar Bhavan, M.K. Road, Vs. Solutions Ltd.), Mumbai - 400020 1,Oracle Park, Off Western Express Highway, Goregaon (E), Mumbai - 400063 Pan: Aaacc1448B (Appellant) (Respondent) Assessment Year: 2003-04 M/S Oracle Financial Services Assistant Commissioner Of Software Ltd. Income Tax, (Formerly Known As I-Flex Range- 8(2), Solutions Ltd.), Vs. Mumbai Oracle Park, Off Western Express Highway, Goregaon (East), Mumbai - 400063 Pan: Aaacc1448B (Appellant) (Respondent) Assessment Year: 2004-05 M/S Oracle Financial Services Additional Commissioner Of Software Ltd. Income Tax, (Formerly Known As I-Flex Range- 8(2), Solutions Ltd.), Vs. Mumbai Oracle Park, Off Western Express Highway, Goregaon (East), Mumbai - 400063 Pan: Aaacc1448B (Appellant) (Respondent) Assessment Years: 2003-04 & 2004-05 Assessment Year: 2004-05 D.C.I.T. 8(2), M/S Oracle Financial Services Room No. 216-A, Aayakar Software Ltd. Bhavan, M.K. Road, (Formerly Known As I-Flex Mumbai - 400020 Vs. Solutions Ltd.), 399, Subhash Road, Vile Parle (East), Mumbai - 400057 Pan: Aaacc1448B (Appellant) (Respondent) Revenue By : Shri Sushil Kumar Mishra (Dr)

For Appellant: S/Shri Ajit Kumar Jain/For Respondent: Shri Sushil Kumar Mishra (DR)
Section 10A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “K”, MUMBAI BEFORE SHRI PRAMOD KUMAR, HON’BLE VICE PRESIDENT AND SHRI SAKTIJIT DEY, HON’BLE JUDICIAL MEMBER Assessment Year: 2003-04 Dy. Commissioner of Income Tax- M/s Oracle Financial Services 8(2), Software Ltd. Room No. 209/216A, 2nd Floor, (Formerly known as M/s I-Flex Aayakar Bhavan, M.K. Road, Vs. Solutions Ltd.), Mumbai - 400020 1,Oracle Park, Off Western Express Highway, Goregaon (E), Mumbai - 400063 PAN: AAACC1448B (Appellant) (Respondent) Assessment Year: 2003-04 M/s Oracle Financial Services Assistant Commissioner of Software Ltd. Income Tax, (Former…

DCIT 5(2)(1), Mumbai vs. Kec International Ltd., Mumbai

In the result, the appeal is partly allowed

ITA 6447/MUM/2016[2011-12]Status: DisposedITAT Mumbai23 Mar 2021AY 2011-12

Bench: Shri Vikas Awasthy () & Shri N.K. Pradhan ()

For Appellant: Shri Anuj Kisnadwala, ARFor Respondent: Shri Sushil Kumar Mishra, DR
Section 115Section 115JSection 143Section 2

…o bearing on profits / losses of the assessee since there was no cost involved and no guarantee commission has been paid by the assessee. The aforesaid amended explanation would have no application in terms of decision of Delhi Tribunal in Bharti Airtel Ltd. (43 Taxmann.com 150) wherein it has been held that even after the amendment to explanation to Sec.92B, corporate guarantee given for the benefit of AE having no cost to the assessee would be outside the ambit of international transactions. Another plea raised by Ld.AR is that this was shareholder’s activities and hence not covered by the term international tr…

M/S Ifgl Refractories Ltd., Kolkata vs. A.C.I.T., (OSD)-Ward-6(2), Kolkata

In the result, appeal of the assessee is allowed in part

ITA 684/KOL/2019[2012-13]Status: DisposedITAT Kolkata17 Feb 2021AY 2012-13
Section 250Section 92BSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA VIRTUAL COURT HEARING (Before Sri J. Sudhakar Reddy, Hon’ble Accountant Member & Sri S.S. Godara, Hon’ble Judicial Member) Assessment Year: 2012-13 M/s. IFGL Refractories Ltd......…………………………………......................……………….......…....Appellant Mcleod House 3, Netaji Subhas Road Kolkata – 700 001 [PAN : AABCI 7391 C] Vs. Asstt. Commissioner of Income Tax (OSD), Ward-6(2) Kolkata…............……..…....Respondent Appearances by: Shri Ravi Tulsiyan, FCA, appeared on behalf of the assessee. Shri Sanjay Paul, Addl. CIT, D/R, appearing on behalf of the Re…

Kec International Ltd., Mumbai vs. DCIT 5(1)(1), Mumbai

Appeal stands partly allowed

ITA 17/MUM/2018[2012-13]Status: DisposedITAT Mumbai14 Sept 2020AY 2012-13

Bench: Hon’Ble Shri Amarjit Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ I.T.A. No.17/Mum/2018 (िनधा"रण वष" / Assessment Year: 2012-13) Kec International Ltd. Dcit-5(1)(1) बनाम/ 463, Ceat Mahal Room No.568 Dr. Annie Besant Road, Worli Aaykar Bhavan, M.K. Road Vs. Mumbai-400 030. Mumbai-400 020. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacck-5599-H (अपीलाथ"/Appellant) (""थ" / Respondent) : & आयकरअपील सं./ I.T.A. No.115/Mum/2018 (िनधा"रण वष" / Assessment Year: 2012-13) Dcit-5(1)(1) Kec International Ltd. बनाम/ Room No.568 463, Ceat Mahal Aaykar Bhavan, M.K. Road Dr. Annie Besant Road, Vs. Mumbai-400 020. Worli, Mumbai-400 030. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacck-5599-H (अपीलाथ"/Appellant) (""थ" / Respondent) :

For Appellant: S/Shri Vijay Mehta and AnujFor Respondent: S/Shri Akhtar Husain Ansari & Shri
Section 143(3)Section 92Section 92C

…o bearing on profits / losses of the assessee since there was no cost involved and no guarantee commission has been paid by the assessee. The aforesaid amended explanation would have no application in terms of decision of Delhi Tribunal in Bharti Airtel Ltd. (43 Taxmann.com 150) wherein it has been held that even after the amendment to explanation to Sec.92B, corporate guarantee given for the benefit of AE having no cost to the assessee would be outside the ambit of international transactions. Another plea raised by Ld.AR is that this was shareholder’s activities and hence not covered by the term international tr…

DCIT 5(2)(1), Mumbai vs. Kec International Ltd., Mumbai

Appeal stands partly allowed

ITA 115/MUM/2018[2012-13]Status: DisposedITAT Mumbai14 Sept 2020AY 2012-13

Bench: Hon’Ble Shri Amarjit Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ I.T.A. No.17/Mum/2018 (िनधा"रण वष" / Assessment Year: 2012-13) Kec International Ltd. Dcit-5(1)(1) बनाम/ 463, Ceat Mahal Room No.568 Dr. Annie Besant Road, Worli Aaykar Bhavan, M.K. Road Vs. Mumbai-400 030. Mumbai-400 020. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacck-5599-H (अपीलाथ"/Appellant) (""थ" / Respondent) : & आयकरअपील सं./ I.T.A. No.115/Mum/2018 (िनधा"रण वष" / Assessment Year: 2012-13) Dcit-5(1)(1) Kec International Ltd. बनाम/ Room No.568 463, Ceat Mahal Aaykar Bhavan, M.K. Road Dr. Annie Besant Road, Vs. Mumbai-400 020. Worli, Mumbai-400 030. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacck-5599-H (अपीलाथ"/Appellant) (""थ" / Respondent) :

For Appellant: S/Shri Vijay Mehta and AnujFor Respondent: S/Shri Akhtar Husain Ansari & Shri
Section 143(3)Section 92Section 92C

…o bearing on profits / losses of the assessee since there was no cost involved and no guarantee commission has been paid by the assessee. The aforesaid amended explanation would have no application in terms of decision of Delhi Tribunal in Bharti Airtel Ltd. (43 Taxmann.com 150) wherein it has been held that even after the amendment to explanation to Sec.92B, corporate guarantee given for the benefit of AE having no cost to the assessee would be outside the ambit of international transactions. Another plea raised by Ld.AR is that this was shareholder’s activities and hence not covered by the term international tr…

Essel Propack Limited, Mumbai vs. Deputy Commissioner of Income Tax Range-6(3)(2), Mumbai

In the result appeal of the assessee is partly allowed

ITA 2068/MUM/2016[2011-12]Status: DisposedITAT Mumbai27 May 2020AY 2011-12

Bench: Shri Shamim Yahya & Shri Pawan Singhessel Propack Limited, Vs Deputy Commissioner Of Top Floor, Times Tower, Income Tax Range-6(3)(2), Room No. 563, 5Th Floor, Kamala City, Senapati Bapat Marg, Lower Parel, Aayakar Bhawan, M.K. Road, Mumbai-400013 Mumbai-400020. Pan : Aaace 1568L Appellant Respondednt

Section 14Section 143(3)Section 14ASection 36Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “K”, MUMBAI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH JUDICIAL MEMBER Essel Propack Limited, Vs Deputy Commissioner of Top Floor, Times Tower, Income Tax Range-6(3)(2), Room No. 563, 5th Floor, Kamala City, Senapati Bapat Marg, Lower Parel, Aayakar Bhawan, M.K. Road, Mumbai-400013 Mumbai-400020. PAN : AAACE 1568L APPELLANT RESPONDEDNT Appellant by Sh. Madhur Aggarwal & Ms Snehal Advocates Respondent by Shri V. Janaradhan Sr DR Date of hearing 28 -02-2020 Date of pronouncement 27-05-2020 O R D E R PER PAWAN SINGH, JUDICIAL MEMEBR : 1. This ap…

Siva Industries and Holdings Limited, Chennai vs. DCIT, Chennai

In the result, the assessee’s appeals in ITA No 1392/2016 for the

ITA 1973/CHNY/2016[2010-11]Status: HeardITAT Chennai21 Jan 2020AY 2010-11

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaraman

Section 250(6)

…will not constitute "an International transaction". The relevant 'portion of the order of the ITAT of Redington India Ltd. v. JCIT (ITA No.513/Mds/2014 dated 07.07.2014) are as under: 94. The ITAT, Delhi Bench, in the case of Bharti Airtel Ltd. us. Addl.CIT, 43 Taxmann.com 150, has held that providing of corporate guarantee does not involve any cost to the assessee and, therefore, it is not "an international transaction", even under the definition of the said term as amended by the Finance Act 2012. This is because, the guarantee provided by an assessee does not have any bearing on profits, income, loss or asset…

DCIT, Chennai vs. Siva Ventures Ltd., Chennai

In the result, the assessee’s appeals in ITA No 1392/2016 for the

ITA 1421/CHNY/2016[2008-2009]Status: DisposedITAT Chennai21 Jan 2020AY 2008-2009

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaraman

Section 250(6)

…will not constitute "an International transaction". The relevant 'portion of the order of the ITAT of Redington India Ltd. v. JCIT (ITA No.513/Mds/2014 dated 07.07.2014) are as under: 94. The ITAT, Delhi Bench, in the case of Bharti Airtel Ltd. us. Addl.CIT, 43 Taxmann.com 150, has held that providing of corporate guarantee does not involve any cost to the assessee and, therefore, it is not "an international transaction", even under the definition of the said term as amended by the Finance Act 2012. This is because, the guarantee provided by an assessee does not have any bearing on profits, income, loss or asset…

DCIT, Chennai vs. Siva Ventures Limited, Chennai

In the result, the assessee’s appeals in ITA No 1392/2016 for the

ITA 663/CHNY/2015[2010-11]Status: DisposedITAT Chennai21 Jan 2020AY 2010-11

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaraman

Section 250(6)

…will not constitute "an International transaction". The relevant 'portion of the order of the ITAT of Redington India Ltd. v. JCIT (ITA No.513/Mds/2014 dated 07.07.2014) are as under: 94. The ITAT, Delhi Bench, in the case of Bharti Airtel Ltd. us. Addl.CIT, 43 Taxmann.com 150, has held that providing of corporate guarantee does not involve any cost to the assessee and, therefore, it is not "an international transaction", even under the definition of the said term as amended by the Finance Act 2012. This is because, the guarantee provided by an assessee does not have any bearing on profits, income, loss or asset…

DCIT, Chennai vs. Siva Ventures Ltd., Chennai

In the result, the assessee’s appeals in ITA No 1392/2016 for the

ITA 1075/CHNY/2014[2009-10]Status: DisposedITAT Chennai21 Jan 2020AY 2009-10

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaraman

Section 250(6)

…will not constitute "an International transaction". The relevant 'portion of the order of the ITAT of Redington India Ltd. v. JCIT (ITA No.513/Mds/2014 dated 07.07.2014) are as under: 94. The ITAT, Delhi Bench, in the case of Bharti Airtel Ltd. us. Addl.CIT, 43 Taxmann.com 150, has held that providing of corporate guarantee does not involve any cost to the assessee and, therefore, it is not "an international transaction", even under the definition of the said term as amended by the Finance Act 2012. This is because, the guarantee provided by an assessee does not have any bearing on profits, income, loss or asset…

Bombay Rayon Holdings Limited, Mumbai vs. ITO-9(2)(2), Mumbai

In the result, appeals of the assessee are partly allowed

ITA 5986/MUM/2018[2009-10]Status: DisposedITAT Mumbai06 Jan 2020AY 2009-10

Bench: Shri Shamim Yahya & Shri Pawan Singh

For Appellant: Shri. Madhur Agrawal, Shri Ajit KumarFor Respondent: Shri. Anand Mohan
Section 131Section 133Section 143(3)Section 144CSection 144C(13)Section 148Section 92(1)Section 92C(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ITA No.5987/Mum/2018 (Assessment Year: 2010-11) ITA No.5989/Mum/2018 (Assessment Year: 2012-13) & M/s. Bombay Rayon Holdings Ltd. D-6139, Oberoi Garden Estate Chandivali Farm Road ……………. Appellant Andheri (E) Mumbai – 400 072 PAN NO: AADCB1263A v/s Income Tax Officer – 9(2)(2) Aayakar Bhawan ……………. Respondent Room No.601A, M.K.Road Mumbai – 400 020 Assessee by : Shri. Madhur Agrawal, Shri Ajit Kumar Jain & Shri Siddhesh Chaugale Revenue by : Shri. Anand Mohan Date of Hearing – 1…

ACIT 2(1), Mumbai vs. Bombay Dyeing & Manufacturing Co, . Ltd, Mumbai

In the result, ground of appeal raised by Revenue is dismissed

ITA 6055/MUM/2014[2008-09]Status: DisposedITAT Mumbai02 Apr 2018AY 2008-09

Bench: Shri R.C. Sharma & Shri Pawan Singhacit -2(1) M/S Bombay Dyeing & Mfg. Co. Aayakar Bhavan, M.K. Road, Ltd. Neville House, J N Heredia Room No. 575, 5Th Floor, M.K. Vs. Marg, Ballard Estate, Road, Mumbai-20. Mumbai-400001 Pan:Aaact2328K (Appellant) (Respondent) M/S Bombay Dyeing & Mfg. Co. Acit -2(1) Ltd. Neville House, J N Heredia Aayakar Bhavan, M.K. Road, Marg, Ballard Estate, Mumbai-20. Vs. Mumbai-400001 Pan:Aaact2328K (Appellant) (Respondent) Acit -2(1) M/S Bombay Dyeing & Mfg. Co. Room No. 561, 5Th Floor, Ltd. Neville House, J N Heredia Vs. Aayakar Bhavan, M.K. Road, Marg, Ballard Estate, Mumbai-20. Mumbai-400001 Pan:Aaact2328K (Appellant) (Respondent) M/S Bombay Dyeing & Mfg. Co. Acit -2(1) Ltd. Neville House, J N Heredia Aayakar Bhavan, M.K. Road, Mumbai-20. Marg, Ballard Estate, Vs. Mumbai-400001 Pan:Aaact2328K (Appellant) (Respondent)

For Appellant: Shri Yogesh A. Thar with MsFor Respondent: Shri Saurabh Deshpande (DR)
Section 14ASection 253Section 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “K”, MUMBAI BEFORE SHRI R.C. SHARMA, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ACIT -2(1) M/s Bombay Dyeing & Mfg. Co. Aayakar Bhavan, M.K. Road, Ltd. Neville House, J N Heredia Room No. 575, 5th Floor, M.K. Vs. Marg, Ballard Estate, Road, Mumbai-20. Mumbai-400001 PAN:AAACT2328K (Appellant) (Respondent) M/s Bombay Dyeing & Mfg. Co. ACIT -2(1) Ltd. Neville House, J N Heredia Aayakar Bhavan, M.K. Road, Marg, Ballard Estate, Mumbai-20. Vs. Mumbai-400001 PAN:AAACT2328K (Appellant) (Respondent) ACIT -2(1) M/s Bombay Dyeing & Mfg. Co. Room No. 561, 5th Floor,…

Addl CIT 2(1), Mumbai vs. Bombay Dyeing & Mfg Co. Ltd, Mumbai

In the result, ground of appeal raised by Revenue is dismissed

ITA 557/MUM/2012[2007-08]Status: DisposedITAT Mumbai02 Apr 2018AY 2007-08

Bench: Shri R.C. Sharma & Shri Pawan Singhacit -2(1) M/S Bombay Dyeing & Mfg. Co. Aayakar Bhavan, M.K. Road, Ltd. Neville House, J N Heredia Room No. 575, 5Th Floor, M.K. Vs. Marg, Ballard Estate, Road, Mumbai-20. Mumbai-400001 Pan:Aaact2328K (Appellant) (Respondent) M/S Bombay Dyeing & Mfg. Co. Acit -2(1) Ltd. Neville House, J N Heredia Aayakar Bhavan, M.K. Road, Marg, Ballard Estate, Mumbai-20. Vs. Mumbai-400001 Pan:Aaact2328K (Appellant) (Respondent) Acit -2(1) M/S Bombay Dyeing & Mfg. Co. Room No. 561, 5Th Floor, Ltd. Neville House, J N Heredia Vs. Aayakar Bhavan, M.K. Road, Marg, Ballard Estate, Mumbai-20. Mumbai-400001 Pan:Aaact2328K (Appellant) (Respondent) M/S Bombay Dyeing & Mfg. Co. Acit -2(1) Ltd. Neville House, J N Heredia Aayakar Bhavan, M.K. Road, Mumbai-20. Marg, Ballard Estate, Vs. Mumbai-400001 Pan:Aaact2328K (Appellant) (Respondent)

For Appellant: Shri Yogesh A. Thar with MsFor Respondent: Shri Saurabh Deshpande (DR)
Section 14ASection 253Section 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “K”, MUMBAI BEFORE SHRI R.C. SHARMA, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ACIT -2(1) M/s Bombay Dyeing & Mfg. Co. Aayakar Bhavan, M.K. Road, Ltd. Neville House, J N Heredia Room No. 575, 5th Floor, M.K. Vs. Marg, Ballard Estate, Road, Mumbai-20. Mumbai-400001 PAN:AAACT2328K (Appellant) (Respondent) M/s Bombay Dyeing & Mfg. Co. ACIT -2(1) Ltd. Neville House, J N Heredia Aayakar Bhavan, M.K. Road, Marg, Ballard Estate, Mumbai-20. Vs. Mumbai-400001 PAN:AAACT2328K (Appellant) (Respondent) ACIT -2(1) M/s Bombay Dyeing & Mfg. Co. Room No. 561, 5th Floor,…

T vs. Logistics Services Ltd., Madurai

In the result, the appeal of the assessee is partly allowed

ITA 458/CHNY/2016[2011-12]Status: DisposedITAT Chennai09 Jun 2016AY 2011-12

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकर अपील सं./Ita No.458/Mds/2016 "नधा"रण वष" / Assessment Year : 2011-12 M/S Tvs Logistics Services Ltd., The Deputy Commissioner Of 7-B, Tvs Building, West Veli Street, V. Income Tax, Madurai – 625 001. Corporate Circle – 2, Madurai. Pan : Aacct 1412 E (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri M. Viswanathan, CAFor Respondent: Smt. Vijayalakshmi , CIT
Section 92

…आयकर अपील"य अ"धकरण, ’डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी ए. मोहन अलंकामणी, लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI A. MOHAN ALANKAMONY, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.458/Mds/2016 "नधा"रण वष" / Assessment Year : 2011-12 M/s TVS Logistics Services Ltd., The Deputy Commissioner of 7-B, TVS Building, West Veli Street, v. Income Tax, Madurai – 625 001. Corporate Circle – 2, Madurai. PAN : AACCT 1412 E (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Shri M. Viswanathan, CA ""य…

Marico Ltd., Mumbai vs. Addl.C.I.T. RG. 9(2), Mumbai

The appeal of the assessee is allowed

ITA 8858/MUM/2011[2007-08]Status: DisposedITAT Mumbai18 May 2016AY 2007-08
For Appellant: Shri P.J. Pardiwala and Shri Nitesh JoshiFor Respondent: Shri N.K. Chand-CIT
Section 254(1)

…He further stated that the Hon’ble Delhi High Court had confirmed the order of the Cotton Naturals,while deciding the appeal filed by the Department. 5.2.The AR stated that guarantee commission was not an IT.He referred to the cases of Bharti Airtail Limited(43 Taxmann.com 150)Micro Ink Limited (63Tax -mann.com 353)and Siro Clinfarm Private Ltd. (ITA/2618 and 2876/ Mum/ 2014).Alternatively,it was argued that the rate should be restricted to 0.8%,as accepted by the Department in assessee’s own case in earlier years.He referred to the cases of Aditya Birla minacs worldwide Limited.(56 Taxmann 317) , Everest Kento…

DCIT Cir 3(3)(1), Mumbai vs. Siro Clinpharm P.Ltd, Mumbai

In the result, appeal of the Assessing Officer is dismissed

ITA 1493/MUM/2015[2010-11]Status: DisposedITAT Mumbai31 Mar 2016AY 2010-11
Section 144Section 14ASection 92C(3)

…I.T.A. Nos. 1269 amd 1493/Mum/2015 Assessment year: 2010-11 Page 1 of 7 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI K BENCH, MUMBAI [Coram: Pramod Kumar AM and Pawan Singh JM] I.T.A. No. 1269/Mum/2015 Assessment years: 2010-11 Siro Clinpharm Private Limited ……….………………….Appellant 63, Lady Ratan Tata Medical and Research Centre M K Road, Cooperage, Mumbai 400 021 [PAN: AAECS8588A] Vs. Dy. Commissioner of Income Tax ……..…………….…Respondent Range 3 (3)(1), Mumbai I.T.A. Nos. 1493/Mum/2015 Assessment years: 2010-11 Dy. Commissioner of Income Tax ……….………………….Appellant Range 3 (3)(1), Mumbai Vs. Siro Clinpharm Private Lim…

Siro Clinpharm P.Ltd, Mumbai vs. DCIT RG 3(3)(1), Mumbai

In the result, appeal of the Assessing Officer is dismissed

ITA 1269/MUM/2015[2010-11]Status: DisposedITAT Mumbai31 Mar 2016AY 2010-11
Section 144Section 14ASection 92C(3)

…I.T.A. Nos. 1269 amd 1493/Mum/2015 Assessment year: 2010-11 Page 1 of 7 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI K BENCH, MUMBAI [Coram: Pramod Kumar AM and Pawan Singh JM] I.T.A. No. 1269/Mum/2015 Assessment years: 2010-11 Siro Clinpharm Private Limited ……….………………….Appellant 63, Lady Ratan Tata Medical and Research Centre M K Road, Cooperage, Mumbai 400 021 [PAN: AAECS8588A] Vs. Dy. Commissioner of Income Tax ……..…………….…Respondent Range 3 (3)(1), Mumbai I.T.A. Nos. 1493/Mum/2015 Assessment years: 2010-11 Dy. Commissioner of Income Tax ……….………………….Appellant Range 3 (3)(1), Mumbai Vs. Siro Clinpharm Private Lim…