C.I.T. (Large Tax Payer Unit, Mumbai) v. Lubrizol India Ltd.

E I P R (INDIA) PRIVATE LIMITED ,MUMBAI, MAHARASHTRA vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE 3(1)(1), , MUMBAI, MAHARASHTRA

In the result, the appeal of the assessee is allowed

…urt,\nnone of which has been distinguished by him at all. As regards\nallowability of the deduction of such expenses, the assessee vide written\nsubmission before Ld. CIT(A) had relied on plethora of decision allowing\nsuch expenses i.e. CIT vs Lubrizol India 37 Taxmann.com 294 (Bom),\nDCIT vs Deloitte Group in ITA No. 3017,277,276,2200/Mum/2016\n(ITAT-Mum), ITA No.1107,1114/Mum/2014 in Hinduja Global\nSolutions, MKJ Tradex Ltd ITA No.1044/Kol/2026,CIT vs Groz Beckert\nAsia Ltd 31 Taxmann.com 155(P&H) etc.\n5.6 He further failed to make any observation of the similar\nexpenses claimed by the assessee in AY 2016-1…

ABBOTT HEALTHCARE PRIVATE LIMITED ,MUMBAI vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE 2(1)(1), MUMBAI

In the result, Ground No. 3 with its Sub-Grounds is allowed for statistical purposes

Bench: Shri Narender Kumar Choudhry & Shri Gagan Goyalabbott Healthcare Pvt. Ltd. 3, Corporate Park, Sion Trombay Road, Mumbai - 400 071 Pan: Aaack3935D ..... Appellant Vs. Acit 2(1) (1) R. No. 561, 5Th Floor, Aayakar Bhavan, Maharishi Karve Marg, Mumbai- 400 020 ..... Respondent & Acit 2(1) (1) R. No. 561, 5Th Floor, Aayakar Bhavan, Maharishi Karve Marg, Mumbai- 400 020 ...... Appellant Vs.

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER Abbott Healthcare Pvt. Ltd. 3, Corporate Park, Sion Trombay Road, Mumbai - 400 071 PAN: AAACK3935D ..... Appellant Vs. ACIT 2(1) (1) R. No. 561, 5th floor, Aayakar Bhavan, Maharishi Karve Marg, Mumbai- 400 020 ..... Respondent & ACIT 2(1) (1) R. No. 561, 5th floor, Aayakar Bhavan, Maharishi Karve Marg, Mumbai- 400 020 ...... Appellant Vs. Abbott Healthcare Pvt. Ltd. 3, Corporate Park, Sion Trombay Road, Mumbai-400 071 PAN: AAACK3935D ...... Respondent Abbo…

DCIT , MUMBAI vs. SENTINEL PROPERTIES PRIVATE LIMITED, MUMBAI

In the result, appeal of ld AO is dismissed

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm Sentinel Properties Pvt. Ltd. Dcit, Cir-14(3)(2) 759/34, Bhosale Pavillion, Room No. 1905, 19Th Floor, Air Bhandarkar Road, Deccan India Building, Nariman Point, Vs. Gymkhana, Mumbai-400021 Maharashtra-411004 (Appellant) (Respondent) Pan No. Aakcs7147K Assessee By : Shri. Sanjay N. Kapadia Ca Revenue By : Shri. Kishor Dhule, Cit Dr Date Of Hearing: 04.10.2023 Date Of Pronouncement : 27.10 .2023

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI SANDEEP SINGH KARHAIL, JM Sentinel Properties Pvt. Ltd. DCIT, Cir-14(3)(2) 759/34, Bhosale Pavillion, Room No. 1905, 19th Floor, Air Bhandarkar Road, Deccan India Building, Nariman Point, Vs. Gymkhana, Mumbai-400021 Maharashtra-411004 (Appellant) (Respondent) PAN No. AAKCS7147K Assessee by : Shri. Sanjay N. Kapadia CA Revenue by : Shri. Kishor Dhule, CIT DR Date of hearing: 04.10.2023 Date of pronouncement : 27.10 .2023 O R D E R PER PRASHANT MAHARISHI, AM: 01. This appeal is filed by The Deputy Commissioner Of…

ALSTOM INDIA LTD,MUMBAI vs. ADDL CIT RG 1(1), MUMBAI

In the result, assessee’s appeal is partly allowed

Bench: Shri Saktijit Deyand Shri G. Manjnatha

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBERAND SHRI G. MANJNATHA, ACCOUNTANT MEMBER ITA no.6960/Mum./2014 (Assessment Year :2008–09) G.E. Power India Ltd. (Formerly known as M/s. Alstom India Ltd.), The International, 5th Floor 16, Marine Lines, Cross Road no.1 ……………. Appellant Off Maharshi Karve Marg Churchgate, Mumbai 400 020 PAN – AABCA8679F v/s Addl. Commissioner of Income Tax ……………. Respondent Range–1(1), Mumbai ITA no.6501/Mum./2008 (Assessment Year :2002–03) Dy. Commissioner of Income Tax ……………. Appellant Range–1(1), Mumbai v/s G.E. Power India Ltd.…