CIT v. AI/ana Sons Pvt ltd.

216 ITR 690High Court#19899 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2022 to 2023.

Judgments citing CIT v. AI/ana Sons Pvt ltd.

Direct Media Distribution Ventures Pvt. Ltd., Mumbai vs. ITO, RG-6(2)(3)(Present in Charge Acir-RG-6(2)(2), Mumbai

In the result, appeal of the revenue dismissed and appeal of the assessee is also dismissed

ITA 3084/MUM/2018[2012-13]Status: DisposedITAT Mumbai31 Jan 2023AY 2012-13

Bench: Shri Amit Shukla, Jm & Shri S. Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No.2715/Mum/2018 (निर्धारणवर्ा / Assessment Year: 2012-13) The Assistant Commissioner Direct Media Distribution Of Income Tax 6(2)(2), Ventures Pvt. Ltd. बिधम/ Mumbai 135, Continental Building, Vs. Aayakar Bhavan, M.K.Road, Annie Besant Road, Worli, Churchgate, Mumbai-400 020 Mumbai-400 048 स्थायीलेखासं./जीआइआरसं./Pan No. Aadcd1940Q (अपीलाथी/Appellant) (प्रत्यथी / Respondent) :

For Appellant: Mr. Jay BhansaliFor Respondent: Shri. Madhur Agrawal & Manoj
Section 143(3)Section 14ASection 47Section 56(1)Section 68

…A.Y. 2012-13 iii. As regards the contention of the AO that the gift received by the appellant has to be treated as a revenue receipt by way of a benefit arising from the business u/s. 28(iv) of the Act by relying on the decisions of CIT Vs Allana Sons Pvt Ltd 216 ITR 690 (Bom) and CIT Vs Aluminum Cables Ltd 183 ITR 611 (del), it is seen that the said decisions of the Hon‟ble Bombay High Court and the Hon‟ble Delhi High Court dealt with the issue of the allowability of expenditure on the articles intended for presentation to the customers for the purpose of advertisement u/s. 37 of the Act and the applicability of…

ACIT - Circle- 6(2)(2), Mumbai vs. Direct Media Distribution Ventures Pvt. Ltd., Mumbai

In the result, appeal of the revenue dismissed and appeal of the assessee is also dismissed

ITA 2715/MUM/2018[2012-13]Status: DisposedITAT Mumbai31 Jan 2023AY 2012-13

Bench: Shri Amit Shukla, Jm & Shri S. Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No.2715/Mum/2018 (निर्धारणवर्ा / Assessment Year: 2012-13) The Assistant Commissioner Direct Media Distribution Of Income Tax 6(2)(2), Ventures Pvt. Ltd. बिधम/ Mumbai 135, Continental Building, Vs. Aayakar Bhavan, M.K.Road, Annie Besant Road, Worli, Churchgate, Mumbai-400 020 Mumbai-400 048 स्थायीलेखासं./जीआइआरसं./Pan No. Aadcd1940Q (अपीलाथी/Appellant) (प्रत्यथी / Respondent) :

For Appellant: Mr. Jay BhansaliFor Respondent: Shri. Madhur Agrawal & Manoj
Section 143(3)Section 14ASection 47Section 56(1)Section 68

…A.Y. 2012-13 iii. As regards the contention of the AO that the gift received by the appellant has to be treated as a revenue receipt by way of a benefit arising from the business u/s. 28(iv) of the Act by relying on the decisions of CIT Vs Allana Sons Pvt Ltd 216 ITR 690 (Bom) and CIT Vs Aluminum Cables Ltd 183 ITR 611 (del), it is seen that the said decisions of the Hon‟ble Bombay High Court and the Hon‟ble Delhi High Court dealt with the issue of the allowability of expenditure on the articles intended for presentation to the customers for the purpose of advertisement u/s. 37 of the Act and the applicability of…

25Fps Media Pvt. Ltd., Mumbai vs. ITO, Range -6(3)(1), Mumbai

In the result, the appeal filed by the assessee is hereby allowed and the appeal filed by the revenue is hereby dismissed

ITA 3085/MUM/2018[2012-13]Status: DisposedITAT Mumbai02 Mar 2022AY 2012-13

Bench: Shri Amarjit Singh, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T.A. No. 2798/Mum/2018 (निर्धारण वर्ा / Assessment Year:2012-13) Ito, Range-6(3)(1) बिधम/ 25Fps Media Pvt. Ltd. Room No.524, 5Th Floor, 18Th Floor, Marathon Futurex, Vs. Aayakar Bhavan, Mumbai- N. M. Joshi Marg, Lower 400020. Parel, Mumbai-400013. & आयकर अपील सं/ I.T.A. No. 3085/Mum/2018 (निर्धारण वर्ा / Assessment Year: 2012-13) बिधम/ 25Fps Media Pvt. Ltd. Ito, Range-6(3)(1) 18Th Floor, Marathon Futurex, Room No.524, 5Th Floor, Vs. N. M. Joshi Marg, Lower Aayakar Bhavan, Mumbai- Parel, Mumbai-400013. 400020. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacz2076J (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Percy Pardiwala & Madhur Aggarwal Revenue By: Shri Achal Sharma (Dr) सुनवाई की तारीख / Date Of Hearing: 27/01/2022 घोषणा की तारीख /Date Of Pronouncement: 02/03/2022 आदेश / O R D E R Per Amarjit Singh (Jm): The Assessee As Well As Revenue Have Filed The Above Mentioned Appeals Against The Order Dated 28.02.2018 Passed By The Commissioner Of Income Tax (Appeals) -12, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y. 2012-13. Ita. No.2798/Mum/2018 2. The Revenue Has Filed The Present Appeal Against The Order Dated 28.02.2018 Passed By The Commissioner Of Income Tax (Appeals) -12, Mumbai Relevant To The A.Y.2012-13. 3085/M/2018 A.Y. 2012-13 3. The Revenue Has Raised The Following Grounds: -

For Appellant: Shri Percy Pardiwala & MadhurFor Respondent: Shri Achal Sharma (DR)
Section 143(3)Section 14ASection 37Section 56(1)

…y of a benefit arising out of the business in the hands of the recipient company u/s. 28(iv) of the Act. This contention was made by the AO without prejudice to the addition made in the assessment order u/s. 56(1) of the Act. a) CIT VsAI/ana Sons Pvt ltd 1995)216 ITR 690,691(Bom) b) CIT VsAluminium Cables Ltd (1990) 183 ITR 611(de/) 220. The contentions advanced by the appellant regarding the non- applicability of the provisions of section 28(iv) to the facts of the appellant case and the contentions of the AO in the remand report regarding the applicability of the provisions of section 28(iv) have been examined…

ITO 6(3)(1), Mumbai vs. 25 Fps Media Pvt. Ltd., Mumbai

In the result, the appeal filed by the assessee is hereby allowed and the appeal filed by the revenue is hereby dismissed

ITA 2798/MUM/2018[2012-13]Status: DisposedITAT Mumbai02 Mar 2022AY 2012-13

Bench: Shri Amarjit Singh, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T.A. No. 2798/Mum/2018 (निर्धारण वर्ा / Assessment Year:2012-13) Ito, Range-6(3)(1) बिधम/ 25Fps Media Pvt. Ltd. Room No.524, 5Th Floor, 18Th Floor, Marathon Futurex, Vs. Aayakar Bhavan, Mumbai- N. M. Joshi Marg, Lower 400020. Parel, Mumbai-400013. & आयकर अपील सं/ I.T.A. No. 3085/Mum/2018 (निर्धारण वर्ा / Assessment Year: 2012-13) बिधम/ 25Fps Media Pvt. Ltd. Ito, Range-6(3)(1) 18Th Floor, Marathon Futurex, Room No.524, 5Th Floor, Vs. N. M. Joshi Marg, Lower Aayakar Bhavan, Mumbai- Parel, Mumbai-400013. 400020. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacz2076J (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Percy Pardiwala & Madhur Aggarwal Revenue By: Shri Achal Sharma (Dr) सुनवाई की तारीख / Date Of Hearing: 27/01/2022 घोषणा की तारीख /Date Of Pronouncement: 02/03/2022 आदेश / O R D E R Per Amarjit Singh (Jm): The Assessee As Well As Revenue Have Filed The Above Mentioned Appeals Against The Order Dated 28.02.2018 Passed By The Commissioner Of Income Tax (Appeals) -12, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y. 2012-13. Ita. No.2798/Mum/2018 2. The Revenue Has Filed The Present Appeal Against The Order Dated 28.02.2018 Passed By The Commissioner Of Income Tax (Appeals) -12, Mumbai Relevant To The A.Y.2012-13. 3085/M/2018 A.Y. 2012-13 3. The Revenue Has Raised The Following Grounds: -

For Appellant: Shri Percy Pardiwala & MadhurFor Respondent: Shri Achal Sharma (DR)
Section 143(3)Section 14ASection 37Section 56(1)

…y of a benefit arising out of the business in the hands of the recipient company u/s. 28(iv) of the Act. This contention was made by the AO without prejudice to the addition made in the assessment order u/s. 56(1) of the Act. a) CIT VsAI/ana Sons Pvt ltd 1995)216 ITR 690,691(Bom) b) CIT VsAluminium Cables Ltd (1990) 183 ITR 611(de/) 220. The contentions advanced by the appellant regarding the non- applicability of the provisions of section 28(iv) to the facts of the appellant case and the contentions of the AO in the remand report regarding the applicability of the provisions of section 28(iv) have been examined…

CIT v. AI/ana Sons Pvt ltd. (216 ITR 690) — Cited in 4 Judgments | BharatTax