Chem Investment Ltd. v. CIT

61 Taxmann.com 18High Court2015#11778 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2025.

Sections most often in play

Section 153DSection 68Section 69Section 14ASection 37(1)Section 43(2)Section 80GSection 8D

Issues it is cited on

disallowance u/s 14adisallowance under section 14asection 14arevenue expenditurecapital expendituresection 37(1)section 37scrutiny assessmentprevious yearsection 142(1)companyappeal before the tribunal

Judgments citing Chem Investment Ltd. v. CIT

ASHISH GARG,NOIDA vs. ACIT CENTRAL CIRCLE -2, NEW DELHI

In the result, appeals of the assessee are partly allowed as

ITA 1726/DEL/2024[2019-20]Status: DisposedITAT Delhi30 Jun 2025AY 2019-20

Bench: Shri Challa Nagendra Prasad & Shri M Balaganeshआ.अ.सं/.I.T.A Nos.1725 & 1726/Del/2024 िनधा"रणवष"/Assessment Years:2018-19 & 2019-20 बनाम Ashish Garg Acit B-16, Sector-2, Noida, Vs. Central Circle-2, Uttar Pradesh. Third Floor, Room No.363, Pan No.Aejpg9666H Ara Centre, Jhandewalan Extn., New Delhi. अपीलाथ" Appellant ""यथ"/Respondent

Section 153DSection 68

…ITA Nos.1725 & 1726/Del/2024 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI M BALAGANESH, ACCOUNTANT MEMBER आ.अ.सं/.I.T.A Nos.1725 & 1726/Del/2024 िनधा"रणवष"/Assessment Years:2018-19 & 2019-20 बनाम ASHISH GARG ACIT B-16, Sector-2, Noida, Vs. Central Circle-2, Uttar Pradesh. Third Floor, Room No.363, PAN No.AEJPG9666H ARA Centre, Jhandewalan Extn., New Delhi. अपीलाथ" Appellant ""यथ"/Respondent Assessee by Shri Amit Goel, CA & Shri Mohit Jain, Adv. Revenue by Shri Jitender Singh, CIT DR सुनवाईक"तारीख/ Date of hearing: 03.06.2025 30.06.20…

ASHISH GARG,NOIDA vs. ACIT CENTRAL CIRCLE -2, NEW DELHI

In the result, appeals of the assessee are partly allowed as

ITA 1725/DEL/2024[2018-19]Status: DisposedITAT Delhi30 Jun 2025AY 2018-19

Bench: Shri Challa Nagendra Prasad & Shri M Balaganeshआ.अ.सं/.I.T.A Nos.1725 & 1726/Del/2024 िनधा"रणवष"/Assessment Years:2018-19 & 2019-20 बनाम Ashish Garg Acit B-16, Sector-2, Noida, Vs. Central Circle-2, Uttar Pradesh. Third Floor, Room No.363, Pan No.Aejpg9666H Ara Centre, Jhandewalan Extn., New Delhi. अपीलाथ" Appellant ""यथ"/Respondent

Section 153DSection 68

…ITA Nos.1725 & 1726/Del/2024 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI M BALAGANESH, ACCOUNTANT MEMBER आ.अ.सं/.I.T.A Nos.1725 & 1726/Del/2024 िनधा"रणवष"/Assessment Years:2018-19 & 2019-20 बनाम ASHISH GARG ACIT B-16, Sector-2, Noida, Vs. Central Circle-2, Uttar Pradesh. Third Floor, Room No.363, PAN No.AEJPG9666H ARA Centre, Jhandewalan Extn., New Delhi. अपीलाथ" Appellant ""यथ"/Respondent Assessee by Shri Amit Goel, CA & Shri Mohit Jain, Adv. Revenue by Shri Jitender Singh, CIT DR सुनवाईक"तारीख/ Date of hearing: 03.06.2025 30.06.20…

JCIT(OSD)-14(1)(1), MUMBAI vs. AVENDUS CAPITAL PVT. LTD., MUMBAI

Appeal is allowed

ITA 404/MUM/2025[2020-21]Status: DisposedITAT Mumbai06 Mar 2025AY 2020-21

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 2020-21 Jcit (Osd)-14(1)(1), M/S Avendus Capital Pvt. Ltd., Room No. 432, 4Th Floor, 901, Platina, 9Th Floor, Plot No. Vs. Aayakar Bhavan, M.K. Road, C59, Bandra Kurla Complex, Mumbai-400020. Bandra East, Mumbai-400051. Pan No.Aabcc 2404 Q Appellant Respondent

For Appellant: Mr. Ashish Mehta &For Respondent: Dr. K.R. Subhash, CIT-DR
Section 14ASection 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) Assessment Year: 2020-21 JCIT (OSD)-14(1)(1), M/s Avendus Capital Pvt. Ltd., Room No. 432, 4th floor, 901, Platina, 9th floor, Plot No. Vs. Aayakar Bhavan, M.K. Road, C59, Bandra Kurla Complex, Mumbai-400020. Bandra East, Mumbai-400051. PAN NO.AABCC 2404 Q Appellant Respondent Assessee by : Mr. Ashish Mehta & Mr. Ujjaval Gangwal Revenue by : Dr. K.R. Subhash, CIT-DR : 04/03/2025 Date of Hearing Date of pronouncement : 06/03/2025 ORDER PER OM PRAKASH KANT, AM…

M/S AVENDUS CAPITAL PRIVATE LIMITED,MUMBAI vs. ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-2(1), MUMBAI

In the result, the appeal of the assessee is allowed

ITA 1739/MUM/2023[2017-2018]Status: DisposedITAT Mumbai10 Aug 2023AY 2017-2018

Bench: Shri Aby T Varkey & Shri Amarjit Singh

For Appellant: Ashish Mehta & Sahil ShethFor Respondent: Manoj Kumar Sinha
Section 115JSection 142(1)Section 143(2)Section 14ASection 234CSection 37Section 37(1)

…P a g e | 1 ITA Nos. 1738 & 1739/Mum/2023 M/s Avendus Capital Pvt. Ltd. Vs. ACIT ,CC-2(1) IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI ABY T VARKEY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA Nos.1738 & 1739/Mum/2023 (A.YS. 2016-17 & 2017-18) M/s Avendus Capital Vs. Assistant Commissioner Private Limited of Income Tax, Central Platina 9th Floor, Plot No. Circle 2(1) C-59, Bandra Kurla Pratishtha Bhavan, Old Complex, Bandra (East), CGO Annexe M.K. Road, Mumbai – 400 051 Mumbai - 400020 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AABCC2404Q Appellant .. Respondent Appellant…

M/S AVENDUS CAPITAL PRIVATE LIMITED,MUMBAI vs. ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-2(1), MUMBAI

In the result, the appeal of the assessee is allowed

ITA 1738/MUM/2023[2016-2017]Status: DisposedITAT Mumbai10 Aug 2023AY 2016-2017

Bench: Shri Aby T Varkey & Shri Amarjit Singh

For Appellant: Ashish Mehta & Sahil ShethFor Respondent: Manoj Kumar Sinha
Section 115JSection 142(1)Section 143(2)Section 14ASection 234CSection 37Section 37(1)

…P a g e | 1 ITA Nos. 1738 & 1739/Mum/2023 M/s Avendus Capital Pvt. Ltd. Vs. ACIT ,CC-2(1) IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI ABY T VARKEY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA Nos.1738 & 1739/Mum/2023 (A.YS. 2016-17 & 2017-18) M/s Avendus Capital Vs. Assistant Commissioner Private Limited of Income Tax, Central Platina 9th Floor, Plot No. Circle 2(1) C-59, Bandra Kurla Pratishtha Bhavan, Old Complex, Bandra (East), CGO Annexe M.K. Road, Mumbai – 400 051 Mumbai - 400020 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AABCC2404Q Appellant .. Respondent Appellant…

RELIANCE ENTERTAINMENT NETWORK PVT LTD,MUMBAI vs. PRINCIPLE COMMISSIONER OF INCOME TAX-8, MUMBAI

In the result, the appeal of the assessee is allowed

ITA 1434/MUM/2023[2018-2019]Status: DisposedITAT Mumbai31 Jul 2023AY 2018-2019

Bench: Shri Amit Shukla & Shri Amarjit Singhreliance Entertainment Vs. Principal Commissioner Networks Pvt. Ltd. Of Income Tax-8, Maneke Mahal, 6Th Floor, Room No. 611, 6 Th Floor, 90, Veer Nariman Road Aayakar Bhavan Churchgate M.K.Road, Mumbai – 400020 Mumbai - 400020 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaacr2367J Appellant .. Respondent [ Appellant By : Jitendra Sanghvi & Amit Khatiwala Respondent By : Neena Jeph Date Of Hearing 25.07.2023 Date Of Pronouncement 31.07.2023 आदेश / O R D E R Per Amarjit Singh (Am): This Appeal Filed By The Assesse Is Directed Against The Order U/S 263 Of The Act Passed By The Ld. Pr. Cit, Mumbai-8, Dated 28.03.2023 For A.Y. 2018-19. The Assessee Has Raised The Following Grounds Before Us: “1. Under The Facts & Circumstances Of The Case & In Law, The Learned Principal Commissioner Of Income Tax 08. Mumbai (The Pcit) Erred In Invoking The Provisions Of Section 263 Of The Act & Directing Setting Aside Of The Assessment Order Passed Under Section 143(3) Of The Act By The Deputy Commissioner Of Income Tax, Circle -8(1)(1), Mumbai (The Assessing Officer) Dated 3.3.2021 On The Alleged Ground That The Said Assessment Order Was Erroneous & Prejudicial To The Interest Of The Revenue.

For Appellant: Jitendra Sanghvi &For Respondent: Neena Jeph
Section 143(3)Section 14ASection 263

…P a g e | 1 Reliance Entertainment Networks Pvt. Ltd. Vs. Pr.CIT-8 IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER Reliance Entertainment Vs. Principal Commissioner Networks Pvt. Ltd. of Income Tax-8, Maneke Mahal, 6th Floor, Room No. 611, 6 th Floor, 90, Veer Nariman Road Aayakar Bhavan Churchgate M.K.Road, Mumbai – 400020 Mumbai - 400020 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAACR2367J Appellant .. Respondent [ Appellant by : Jitendra Sanghvi & Amit Khatiwala Respondent by : Neena Jeph Date of Hearing 25.07.2023 Date of…

ACIT, CIRCLE- 5(1), NEW DELHI vs. BIOMERIEUX INDIA PVT. LTD., NEW DELHI

In the result, the appeals of the Revenue for both the AYs 2013-14 and 2014-15 are dismissed

ITA 4237/DEL/2018[2014-15]Status: DisposedITAT Delhi20 Jan 2023AY 2014-15

Bench: Shri N. K. Billaiya & Ms. Astha Chandra

Section 142(1)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘A’ NEW DELHI BEFORE SHRI N. K. BILLAIYA, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos. 4236 & 4237/Del/2018 Assessment Years: 2013-14 & 2014-15 ACIT, Vs. M/s. Biomerieux India Pvt. Ltd., Circle-5(1), 43A, Okhla Industrial Estate, New Delhi Phase-3, New Delhi-1100 20 PAN AAACB4984F PAN :AAACB4984F (Appellant) (Respondent) Department by Shri Kanav Bali, Sr. DR Assessee by Ms. Snigdha Gautam, Adv. Date of hearing 02.12.2022 Date of pronouncement 20.01.2023 ORDER PER ASTHA CHANDRA, J.M: The two appeals by the Revenue are directed against com…

ACIT, CIRCLE- 5(1), NEW DELHI vs. BIOMERIEUX INDIA PVT. LTD., NEW DELHI

In the result, the appeals of the Revenue for both the AYs 2013-14 and 2014-15 are dismissed

ITA 4236/DEL/2018[2013-14]Status: DisposedITAT Delhi20 Jan 2023AY 2013-14

Bench: Shri N. K. Billaiya & Ms. Astha Chandra

Section 142(1)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘A’ NEW DELHI BEFORE SHRI N. K. BILLAIYA, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos. 4236 & 4237/Del/2018 Assessment Years: 2013-14 & 2014-15 ACIT, Vs. M/s. Biomerieux India Pvt. Ltd., Circle-5(1), 43A, Okhla Industrial Estate, New Delhi Phase-3, New Delhi-1100 20 PAN AAACB4984F PAN :AAACB4984F (Appellant) (Respondent) Department by Shri Kanav Bali, Sr. DR Assessee by Ms. Snigdha Gautam, Adv. Date of hearing 02.12.2022 Date of pronouncement 20.01.2023 ORDER PER ASTHA CHANDRA, J.M: The two appeals by the Revenue are directed against com…

M/S. VIPUL INFRACON PVT. LTD.,NEW DELHI vs. DCIT, NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 5507/DEL/2015[2010-11]Status: DisposedITAT Delhi25 Oct 2017AY 2010-11

Bench: Sh.G.D.Agrawal, Hon’Ble & Sh.K.N.Charyvipul Infracon Pvt.Ltd., Vs Dcit, 14/185-186, Ground Floor, Central Circle-02, Main Shivalik Road, Malviya Nagar, New Delhi. New Delhi-110017. Pan-Aaact4544M (Appellant) (Respondent)

Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’ NEW DELHI BEFORE SH.G.D.AGRAWAL, HON’BLE PRESIDENT AND SH.K.N.CHARY, JUDICIAL MEMBER Vipul Infracon Pvt.Ltd., vs DCIT, 14/185-186, Ground Floor, Central Circle-02, Main Shivalik Road, Malviya Nagar, New Delhi. New Delhi-110017. PAN-AAACT4544M (Appellant) (Respondent) Appellant by Sh. Rajesh Arora, CA Respondent by Sh. F.R.Meena, Sr.DR Date of Hearing 25.10.2017 Date of Pronouncement 25.10.2017 ORDER PER G.D.AGRAWAL, PRESIDENT Aggrieved by the order dated 20.07.2015 in Appeal No.233/14-15 passing by the Commissioner of Income Tax (Appeal) [in short “CIT(A)”…

Chem Investment Ltd. v. CIT (61 Taxmann.com 18) — Cited in 9 Judgments | BharatTax