CIT v. Asian Paints (India) Ltd.

75 Taxmann.com 152High Court2016#3045 most cited

What is CIT v. Asian Paints (India) Ltd. authority for?

Expenditure incurred on advertisement to promote sales and build a brand is generally considered revenue expenditure and allowable as a business deduction, especially when it does not create an enduring benefit in the nature of a capital asset.

39

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2025.

Also referred to as

CIT v Asian Paints India Ltd · business expenditure · revenue expenditure · advertisement expenses · brand building expenses · section 37(1) · enduring benefit · corporate image · promotion of sales

Also reported as

243 Taxmann 348

Sections most often in play

Section 14ASection 10(34)Section 115-0(5)Section 143(3)Section 145ASection 234BSection 234CSection 32(1)(iia)

Issues it is cited on

test of enduring benefitsection 32(1)(iia)interest on interestdisallowance under section 40(a)(ia)right to receiveenduring benefitinterest under section 234ccorporate guaranteedividend distribution taxadditional depreciationarms length priceddt

Judgments citing CIT v. Asian Paints (India) Ltd.

D.C.I.T., Circle-10(1), Kolkata vs. M/S. Berger Paints India Ltd., Kolkata

In the result, both the appeals of the revenue are partly allowed and appeals of assessee are dismissed

ITA 917/KOL/2017[2009-10]Status: DisposedITAT Kolkata29 Jul 2022AY 2009-10

Bench: Shri Sanjay Garg & Shri Girish Agrawalita Nos.917 & 918/Kol/2017 Assessment Year: 2009-10 & 2010-11 Deputy Commissioner Of Berger Paints India Ltd. Income-Tax Vs. 129, Park Street Circle-10(1) Kolkata-17 Kolkata (Pan: Aabcb0976E) (Appellant) (Respondent) &

For Appellant: Shri J. P. Khaitan, Sr. AdvocateFor Respondent: Shri Tushar Dhawan Singh & Shri David Z
Section 143(3)Section 14ASection 80Section 8OSection 92B

…IN THE INCOME TAX APPELLATE TRIBUNAL, KOLKATA BENCH “C”, KOLKATA BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA Nos.917 & 918/Kol/2017 Assessment Year: 2009-10 & 2010-11 Deputy Commissioner of Berger Paints India Ltd. Income-tax Vs. 129, Park Street Circle-10(1) Kolkata-17 Kolkata (PAN: AABCB0976E) (Appellant) (Respondent) & ITA Nos.2294 & 2295/Kol/2019 Assessment Year: 2009-10 & 2010-11 Berger Paints India Ltd. Deputy Commissioner of 129, Park Street Income-tax Vs. Kolkata-17 Circle-10(1) (PAN: AABCB0976E) Kolkata (Appellant) (Respondent) Present for: Assessee : Shri…

Asstt. CIT, Cir- 7, Nagpur vs. M/S. Newquest Corporation Ltd., Chandrapur

ITA 328/NAG/2014[2008-09]Status: DisposedITAT Nagpur28 Jun 2022AY 2008-09

Bench: Shri Sandeep Gosain, Jm & Shri Arun Khodpia, Am Assessment Year: 2008-2009 The Acit Vs. M/S.Newquest Corporation Ltd. Circle-7, (Now Known As M/S. Avantha Nagpur Holding Ltd. Ballalrpur Paper Mills P.O. Ballarpur, Distt. Chandrapur Pan No.:Aabcb 6134 E Appellant Respondent

For Appellant: Shri K.P. Dewani (Adv.)For Respondent: ShriPiyushKolhe (CIT-DR)
Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL, NAGPUR BENCH, NAGPUR BEFORE SHRI SANDEEP GOSAIN, JM & SHRI ARUN KHODPIA, AM Assessment Year: 2008-2009 The ACIT Vs. M/s.Newquest Corporation Ltd. Circle-7, (now known as M/s. Avantha Nagpur Holding Ltd. Ballalrpur Paper Mills P.O. Ballarpur, Distt. Chandrapur PAN No.:AABCB 6134 E Appellant Respondent ITA No. 329 & 330/NAG/2014 Assessment Year: 2009-2010 & 2010-11 The ACIT Vs. M/s. Avantha Holdings Ltd Circle-7, (earlier known as Nagpur Newquest Corporation Ltd) Ballalrpur Paper Mills P.O. Ballarpur, Distt. Chandrapur PAN No.:AABCB 6134 E Appellant Respondent Revenue by :Shri…

M/S. United Spirits Limited, Bengaluru vs. Deputy Commissioner of Income Tax, Circle-7(1)(1), Bengaluru

In the result, the appeal filed by the assessee is partly allowed

ITA 2701/BANG/2017[2013-14]Status: DisposedITAT Bangalore04 Apr 2022AY 2013-14

Bench: Shri George George K, Jm & Ms.Padmavathy S, Am It(Tp)A No.2701/Bang/2017 : Asst.Year 2013-2014 M/S.United Spirits Limited The Deputy Commissioner Of Ub Towers, Income-Tax, Circle 7(1)(1) V. No.24 Vittal Mallya Road Bangalore. Bangalore – 560 001. Pan : Aaccm8043J. (Appellant) (Respondent) Appellant By : Sri.Percy Pardiwala, Senior Advocate Respondent By : Sri.Pradeep Kumar, Cit-Dr Date Of Pronouncement : 05.04.2022 Date Of Hearing : 24.03.2022 O R D E R Per George George K, Jm : This Appeal At The Instance Of The Assessee Is Directed Against Final Assessment Order Dated 12.10.2017 Passed U/S 143(3) R.W.S. 144C(13) Of The I.T.Act. The Relevant Assessment Year Is 2013-2014. 2. The Brief Facts Of The Case Are As Follows: The Assessee Is A Company Engaged In The Manufacture & Sale Of Alcoholic Beverage. The Assessee Filed Its Return Of Income For The Assessment Year 2013-2014 On 28.11.2013 Which Was Selected For Scrutiny Assessment. During The Course Of Assessment, The Assessee’S Case Was Also Referred To The Transfer Pricing Officer (Tpo). The Tpo Vide Order Dated 26.10.2016, Recommended Transfer Pricing Adjustments. The A.O., Thereafter, Passed A Draft Assessment Order Dated 30.12.2016. 2 It(Tp)A No.2701/Bang/2017 M/S.United Spirits Limited.

For Appellant: Sri.Percy Pardiwala, Senior AdvocateFor Respondent: Sri.Pradeep Kumar, CIT-DR
Section 143(3)Section 14ASection 234BSection 234CSection 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “C”, BANGALORE Before Shri George George K, JM & Ms.Padmavathy S, AM IT(TP)A No.2701/Bang/2017 : Asst.Year 2013-2014 M/s.United Spirits Limited The Deputy Commissioner of UB Towers, Income-tax, Circle 7(1)(1) v. No.24 Vittal Mallya Road Bangalore. Bangalore – 560 001. PAN : AACCM8043J. (Appellant) (Respondent) Appellant by : Sri.Percy Pardiwala, Senior Advocate Respondent by : Sri.Pradeep Kumar, CIT-DR Date of Pronouncement : 05.04.2022 Date of Hearing : 24.03.2022 O R D E R Per George George K, JM : This appeal at the instance of the assessee is directed ag…

M/S Infosys Bpm Limited, Bangalore vs. Joint Commissioner of Income Tax Special Range-3, Bangalore

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

ITA 2884/BANG/2018[2009-10]Status: DisposedITAT Bangalore22 Nov 2021AY 2009-10

Bench: Shri George George K. & Shri B.R. Baskaranassessment Year:2009-10

For Appellant: Shri Padamchand Khincha, A.RFor Respondent: Shri Sumer Singh, D.R
Section 10ASection 115JSection 143(3)Section 14ASection 40

…d building expenses. He placed reliance upon decisions of: Hon’ble Delhi High Court in case of DCIT vs Seagram Manufacturing Pvt.Ltd., reported in (2017) 78 Taxmann.com 293; Hon’ble Bombay High Court in case of CIT vs Asian paints India Ltd reported in (2016) 75 Taxmann.com 152 Coordinate bench of Mumbai Tribunal in case of Fine Jewellary India Ltd vs ACIT reported in (2014) 48 Taxmann.com 16 Ld.AR submitted that in all the aforestated decisions expenditure incurred on brand building was allowed as business expenditure. He also submitted that as per 26 A-S and intangible assets should be recognized, if and only i…

M/S Rosy Blue (India) Pvt. Ltd., Mumbai vs. Dy. CIT Central Circle-8(3), Mumbai

In the result, appeal is partly allowed

ITA 1724/MUM/2019[2014-15]Status: DisposedITAT Mumbai16 Feb 2021AY 2014-15

Bench: Shri Saktijit Dey & Shri Rajesh Kumar

For Appellant: Shri Nitesh JoshiFor Respondent: Shri Chandra Vijay
Section 92B

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER ITA no.1724/Mum./2019 (Assessment Year : 2014–15) M/s. Rosy Blue (India) Pvt. Ltd. 1608/09, Prasad Chambers ……………. Appellant Opera House, Mumbai 400004 PAN – AACCR2413B v/s Dy. Commissioner of Income Tax ……………. Respondent Circle–8(3), Mumbai Assessee by : Shri Nitesh Joshi Revenue by : Shri Chandra Vijay Date of Hearing – 10.02.2021 Date of Order – 16.02.2021 O R D E R PER SAKTIJIT DEY. J.M. The captioned appeal has been filed by the assessee challenging order dated 14th…

Asst CIT(Ltu) 1, Mumbai vs. Aditya Birla Nuvo Ltd, Mumbai

In the result, appeal of the Revenue is partly allowed for statistical purpose

ITA 4704/MUM/2015[2010-11]Status: DisposedITAT Mumbai24 Feb 2020AY 2010-11

Bench: Shri Vikas Awasthy & Shri N.K.Pradhanaditya Birla Nuvo Limited, A4, Aditya Birla Center, S.K.Ahire Marg, Worli, Mumbai 400 020 Pan:Aaaci 1747H ...... Appellant Vs. Addl. Commissioner Of Income Tax- Ltu-1 World Trade Centre, 29Th Floor, Centre -1, Cuffe Parade, Mumbai 400 005. ..... Respondent Asstt. Commissioner Of Income Tax- Ltu-1 World Trade Centre, 29Th Floor, Centre -1, Cuffe Parade, Mumbai 400 005. ..... Appellant

For Appellant: S/Shri Jahangir D. Mistri/For Respondent: Shri Anand Mohan
Section 14ASection 14A(2)Section 8D(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K ”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI N.K.PRADHAN, ACCOUNTANT MEMBER Aditya Birla Nuvo Limited, A4, Aditya Birla Center, S.K.Ahire Marg, Worli, Mumbai 400 020 PAN:AAACI 1747H ...... Appellant Vs. Addl. Commissioner of Income Tax- LTU-1 World Trade Centre, 29th Floor, Centre -1, Cuffe Parade, Mumbai 400 005. ..... Respondent Asstt. Commissioner of Income Tax- LTU-1 World Trade Centre, 29th Floor, Centre -1, Cuffe Parade, Mumbai 400 005. ..... Appellant Vs. Aditya Birla Nuvo Limited, A4, Aditya Birla Center, S.K.Ahire Marg, Worli, Mumba…

Acer India Private Limited, Bangalore vs. Asst. C.I.T., Bangalore

In the result appeal filed by assessee stands partly allowed and appeal filed by revenue stands dismissed

ITA 458/BANG/2016[2011-12]Status: DisposedITAT Bangalore18 Feb 2020AY 2011-12

Bench: Shri. Chandra Poojari & Smt. Beena Pillaiit(Tp)A 458/Bang/2016 Assessment Year : 2011 – 12 M/S. Acer India Pvt. Ltd., Assistant Commissioner Of Embassy Heights, 6Th Floor, Income Tax, Vs. No. 13, Magrath Road, Circle – 1(1) (1), Next To Hosmat Hospital, Bangalore. Bangalore – 560 025. Pan No : Aacca1237A Appellant Respondent & It(Tp)A 473/Bang/2016 Assessment Year : 2011 – 12 Assistant Commissioner Of M/S. Acer India Pvt. Ltd., Income Tax, Embassy Heights, No. 13, Vs. Circle – 1(1) (1), 6Th Floor, Magrath Road, Bangalore. Next To Hosmat Hospital, Bangalore – 560 025. Pan No : Aacca1237A Appellant Respondent Appellant By : Shri. Chavali Narayan, Ca Respondent By : Mr. Muzaffar Hussain, Cit - Dr Date Of Hearing : 29-01-2020 Date Of Pronouncement : 18-02-2020 Order Per Beena Pillaipresent Cross Appeals Are Filed By Assessee As Well As Revenue Against Order Dated 21/01/16 Passed By Ld. Acit Circle – 1(1)(1)

For Appellant: Shri. Chavali Narayan, CAFor Respondent: Mr. Muzaffar Hussain, CIT - DR
Section 142Section 143Section 40

…l in nature. He placed reliance upon decision of Hon’ble Karnataka High Court in case of CIT vs Indo Nisan Foods Ltd., reported in (2013) 35 Taxmann.com 637, decision of Hon’ble Bombay High Court in case of CIT vs Asian Paints (India) Ltd., reported in (2016) 75 Taxmann.com 152 and decision of Hon’ble Delhi High Court in case of CIT vs Spice Distribution Ltd., reported in (2015) 54 Taxmann.com 325. Ld. AR submitted that all these decisions are placed in paper book at page 307-316. 13.2 On the contrary, Ld. CIT DR placed reliance upon orders passed by authorities below. 13.3 We have perused submissions advanced by…

Tata Consultancy Services Ltd, Mumbai vs. Addl CIT Ltu -1, Mumbai

In the result, Revenue’s appeal is dismissed and assessee’s appeal is partly allowed

ITA 5713/MUM/2016[2009-10]Status: DisposedITAT Mumbai30 Oct 2019AY 2009-10

Bench: Shri Saktijit Dey & Shri N.K. Pradhan

For Appellant: Shri Porus KakaFor Respondent: Shri Manish Kumar Singh
Section 10ASection 115JSection 2(43)Section 37Section 40Section 90

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI N.K. PRADHAN, ACCOUNTANT MEMBER ITA no.5713/Mum./2016 (Assessment Year : 2009–10) Tata Consultancy Service Ltd. 9th Floor, Nirmal Building ……………. Appellant Nariman Point, Mumbai 400 021 PAN – AAACR4849R v/s Asstt. Commissioner of Income Tax ……………. Respondent Large Taxpayer Unit–1, Mumbai IT(TP)A no.5823/Mum./2016 (Assessment Year : 2009–10) Asstt. Commissioner of Income Tax ……………. Appellant Large Taxpayer Unit–1, Mumbai v/s Tata Consultancy Service Ltd. 9th Floor, Nirmal Building ……………. Respondent Narima…

Unitech Ltd., New Delhi vs. DCIT, Circle- 27(1), New Delhi

Appeal of the assessee is partly allowed for statistical purposes

ITA 7923/DEL/2018[2014-15]Status: DisposedITAT Delhi10 Oct 2019AY 2014-15
Section 142(1)Section 143(2)Section 143(3)Section 2(24)(x)Section 24Section 36(1)(iii)Section 36(1)(va)

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘I-2’ NEW DELHI SH. R. K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER Assessment Year: 2014-15 M/s. Unitech Ltd., Vs DCIT, Basement, 6, Community Centre, Circle-27(1) Saket, Delhi-110017 New Delhi PAN : AAACU1482H (APPELLANT) (RESPONDENT) Appellant by Sh. Rohit Tiwari, Adv., Ms. Kanika Jain, Adv. Respondent by Sh. H.K.Choudhary, CIT- DR Date of Hearing 17.09.2019 Date of Pronouncement 10.10.2019 ORDER PER SUCHITRA KAMBLE, JM This appeal is filed against the order u/s 143(3) of the Income Tax Act, 1961 passed by DCIT, Circle 27(1),…

Mazars, Mumbai vs. Income Tax Officer Ward 17(2)(3), Mumbai

In the result, the appeal is allowed

ITA 2505/MUM/2018[2013-14]Status: DisposedITAT Mumbai30 Sept 2019AY 2013-14

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2013-14 Mazars Income Tax Officer Ward 17(2)(3), Esplanade House, Aayakarbhavan, M.K. Road, Vs. 2Nd Floor, 29 Mumbai-400020. Hazarimalsomani Marg, Fort, Mumbai-400001 Pan No. Aatfm2606D Appellant Respondent

For Appellant: Mr. M.M. Golvala&For Respondent: Smt. Jothilakshmi Nayak, DR
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D” MUMBAI BEFORE SHRI C.N. PRASAD (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2013-14 Mazars Income Tax Officer Ward 17(2)(3), Esplanade House, AayakarBhavan, M.K. Road, Vs. 2nd floor, 29 Mumbai-400020. HazarimalSomani Marg, Fort, Mumbai-400001 PAN No. AATFM2606D Appellant Respondent Assessee by : Mr. M.M. Golvala& Ms. Heta Shah, ARs Revenue by : Smt. Jothilakshmi Nayak, DR Date of Hearing : 26/09/2019 Date of pronouncement : 30/09/2019 ORDER PER N.K. PRADHAN, AM This is an appeal filed by the assessee. The relevant assessm…

Deputy Commissioner of Income Tax, Bangalore vs. M/S Infosys Bpo Ltd, Bangalore

In the result appeal filed by assessee stands partly allowed

ITA 1333/BANG/2014[2007-08]Status: DisposedITAT Bangalore27 Sept 2019AY 2007-08

Bench: Shri J. Sudhakar Reddy & Smt.Beena Pillai

For Appellant: Shri P.C. Khincha, CAFor Respondent: Miss. Neera Malhotra, CIT, DR
Section 10ASection 14ASection 40

…ilding expenses. He placed reliance upon decisions of:  Hon’ble Delhi High Court in case of DCIT vs Seagram Manufacturing Pvt.Ltd., reported in (2017) 78 Taxmann.com 293;  Hon’ble Bombay High Court in case of CIT vs Asian paints India Ltd reported in (2016) 75 Taxmann.com 152  Coordinate bench of Mumbai Tribunal in case of Fine Jewellary India Ltd vs ACIT reported in (2014) 48 Taxmann.com 16 Ld.AR submitted that in all the aforestated decisions expenditure incurred on brand building was allowed as business expenditure. He also submitted that as per 26 A-S and intangible assets should be recognized, if and only…

ACIT 10(1), Mumbai vs. Wockhardt Ltd, Mumbai

ITA 4156/MUM/2012[2007-08]Status: DisposedITAT Mumbai05 Jan 2018AY 2007-08
For Appellant: Shri Yogesh A. TharFor Respondent: Shri Jayant Kumar -DR
Section 143(3)Section 154Section 254(1)

…आयकर अपीलीय आयकर अपीलीय अिधकरण अिधकरण, मुंबई मुंबई “ केकेकेके” खंडपीठ खंडपीठ आयकर आयकर अपीलीय अपीलीय अिधकरण अिधकरण मुंबई मुंबई खंडपीठ खंडपीठ Income-tax Appellate Tribunal -“K”Bench Mumbai सव"ी सव"ी सव"ी राजे"" सव"ी राजे"" राजे"",लेखा राजे"" लेखा लेखा सद"य लेखा सद"य सद"य एवं सद"य एवं एवं, राम एवं राम राम लाल राम लाल लाल नेगी लाल नेगी नेगी, "याियक नेगी "याियक "याियक सद"य "याियक सद"य सद"य सद"य Before S/Shri Rajendra,Accountant Member and Ram Lal Negi,Judicial Member आयकर अपील अपील संसंसंसं./I.T.A./4156/Mum/2012,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2007-08 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" आयकर…

Ambit Corporate Finance P.Ltd, Mumbai vs. DCIT Cir 3(1), Mumbai

In the result, the appeal of Revenue is dismissed and that of 14

ITA 1096/MUM/2015[2011-12]Status: DisposedITAT Mumbai16 Nov 2017AY 2011-12

Bench: Sri Mahavir Singh, Jm & Sri N.K. Pradhan, Am The Asst. Commissioner Of Ambit Corporate Finance Income Tax, Circle 3(1), Pvt. Ltd. Room No. 607, 6Th Floor, Ambit House, 1St Floor, 449, Vs. Aayakar Bhavan, Senapati Bapat Marg, Lower Mumbai-400 020 Parel, Mumbai-400 013 Appellant .. Respondent Pan No.Aaaca8834B

For Appellant: Nitesh Joshi, ARFor Respondent: Rajesh Kumar Yadav, DR
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI N.K. PRADHAN, AM The Asst. Commissioner of Ambit Corporate Finance Income Tax, Circle 3(1), Pvt. Ltd. Room No. 607, 6th Floor, Ambit House, 1st Floor, 449, Vs. Aayakar Bhavan, Senapati Bapat Marg, Lower Mumbai-400 020 Parel, Mumbai-400 013 Appellant .. Respondent PAN No.AAACA8834B ITA No. 6250/Mum/2012 (A.Y. 2009-10) ITA No. 1096/Mum/2015 (A.Y. 2011-12) Ambit Corporate Finance The Deputy Commissioner Pvt. Ltd. of Income Tax, Circle 3(1), Ambit House, 1st Floor, 449, Room No. 607, 6 th Floor, Vs. Senapati Bapat Marg, Low…

Ambit Corporate Finance P.Ltd, Mumbai vs. DCIT Cir 3(1), Mumbai

In the result, the appeal of Revenue is dismissed and that of 14

ITA 1794/MUM/2014[2010-11]Status: DisposedITAT Mumbai16 Nov 2017AY 2010-11

Bench: Sri Mahavir Singh, Jm & Sri N.K. Pradhan, Am The Asst. Commissioner Of Ambit Corporate Finance Income Tax, Circle 3(1), Pvt. Ltd. Room No. 607, 6Th Floor, Ambit House, 1St Floor, 449, Vs. Aayakar Bhavan, Senapati Bapat Marg, Lower Mumbai-400 020 Parel, Mumbai-400 013 Appellant .. Respondent Pan No.Aaaca8834B

For Appellant: Nitesh Joshi, ARFor Respondent: Rajesh Kumar Yadav, DR
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI N.K. PRADHAN, AM The Asst. Commissioner of Ambit Corporate Finance Income Tax, Circle 3(1), Pvt. Ltd. Room No. 607, 6th Floor, Ambit House, 1st Floor, 449, Vs. Aayakar Bhavan, Senapati Bapat Marg, Lower Mumbai-400 020 Parel, Mumbai-400 013 Appellant .. Respondent PAN No.AAACA8834B ITA No. 6250/Mum/2012 (A.Y. 2009-10) ITA No. 1096/Mum/2015 (A.Y. 2011-12) Ambit Corporate Finance The Deputy Commissioner Pvt. Ltd. of Income Tax, Circle 3(1), Ambit House, 1st Floor, 449, Room No. 607, 6 th Floor, Vs. Senapati Bapat Marg, Low…

Ambit Corporate Finance P.Ltd, Mumbai vs. DCIT RG 3(1), Mumbai

In the result, the appeal of Revenue is dismissed and that of 14

ITA 6250/MUM/2012[2009-10]Status: DisposedITAT Mumbai16 Nov 2017AY 2009-10

Bench: Sri Mahavir Singh, Jm & Sri N.K. Pradhan, Am The Asst. Commissioner Of Ambit Corporate Finance Income Tax, Circle 3(1), Pvt. Ltd. Room No. 607, 6Th Floor, Ambit House, 1St Floor, 449, Vs. Aayakar Bhavan, Senapati Bapat Marg, Lower Mumbai-400 020 Parel, Mumbai-400 013 Appellant .. Respondent Pan No.Aaaca8834B

For Appellant: Nitesh Joshi, ARFor Respondent: Rajesh Kumar Yadav, DR
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI N.K. PRADHAN, AM The Asst. Commissioner of Ambit Corporate Finance Income Tax, Circle 3(1), Pvt. Ltd. Room No. 607, 6th Floor, Ambit House, 1st Floor, 449, Vs. Aayakar Bhavan, Senapati Bapat Marg, Lower Mumbai-400 020 Parel, Mumbai-400 013 Appellant .. Respondent PAN No.AAACA8834B ITA No. 6250/Mum/2012 (A.Y. 2009-10) ITA No. 1096/Mum/2015 (A.Y. 2011-12) Ambit Corporate Finance The Deputy Commissioner Pvt. Ltd. of Income Tax, Circle 3(1), Ambit House, 1st Floor, 449, Room No. 607, 6 th Floor, Vs. Senapati Bapat Marg, Low…

Addl.C.I.T.3(1), Mumbai vs. Ambit Corporate Finance Pvt. Ltd., Mumbai

In the result, the appeal of Revenue is dismissed and that of 14

ITA 5991/MUM/2012[2008-09]Status: DisposedITAT Mumbai16 Nov 2017AY 2008-09

Bench: Sri Mahavir Singh, Jm & Sri N.K. Pradhan, Am The Asst. Commissioner Of Ambit Corporate Finance Income Tax, Circle 3(1), Pvt. Ltd. Room No. 607, 6Th Floor, Ambit House, 1St Floor, 449, Vs. Aayakar Bhavan, Senapati Bapat Marg, Lower Mumbai-400 020 Parel, Mumbai-400 013 Appellant .. Respondent Pan No.Aaaca8834B

For Appellant: Nitesh Joshi, ARFor Respondent: Rajesh Kumar Yadav, DR
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI N.K. PRADHAN, AM The Asst. Commissioner of Ambit Corporate Finance Income Tax, Circle 3(1), Pvt. Ltd. Room No. 607, 6th Floor, Ambit House, 1st Floor, 449, Vs. Aayakar Bhavan, Senapati Bapat Marg, Lower Mumbai-400 020 Parel, Mumbai-400 013 Appellant .. Respondent PAN No.AAACA8834B ITA No. 6250/Mum/2012 (A.Y. 2009-10) ITA No. 1096/Mum/2015 (A.Y. 2011-12) Ambit Corporate Finance The Deputy Commissioner Pvt. Ltd. of Income Tax, Circle 3(1), Ambit House, 1st Floor, 449, Room No. 607, 6 th Floor, Vs. Senapati Bapat Marg, Low…

Asst CIT 10(3)(1), Mumbai vs. Neo Sports Broadcast P.Ltd, Mumbai

In the result, appeals filed by the revenue for assessment years 2007-08,

ITA 1432/MUM/2015[2009-10]Status: DisposedITAT Mumbai26 Sept 2017AY 2009-10

Bench: Shri B.R. Baskaran (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2008-2009 Assessment Year: 2007-2008 Assessment Year: 2009-2010 & Assessment Year: 2010-2011 The Acit-10(3)(1), Vs. M/S Neo Sports Broadcast R. No. 212, Aayakar Bhavan, Pvt. Ltd., M.K. Road, Nimbus Centre, Mumbai - 400020 Oberoi Complex, Andheri (West), Mumbai – 400053 Pan: Aaccn2854Q

For Appellant: Dr. K. Shivaram (AR)For Respondent: Shri T.A. Khan (Sr. DR)
Section 143Section 143(2)Section 143(3)Section 14ASection 2(24)Section 36Section 36(1)Section 40ASection 40A(2)(b)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “L”, MUMBAI BEFORE SHRI B.R. BASKARAN (AM) AND SHRI RAM LAL NEGI (JM) Assessment Year: 2008-2009 Assessment Year: 2007-2008 Assessment Year: 2009-2010 & Assessment Year: 2010-2011 The ACIT-10(3)(1), Vs. M/s Neo Sports Broadcast R. No. 212, Aayakar Bhavan, Pvt. Ltd., M.K. Road, Nimbus Centre, Mumbai - 400020 Oberoi Complex, Andheri (West), Mumbai – 400053 PAN: AACCN2854Q Revenue by: Shri T.A. Khan (Sr. DR) Assessee by : Dr. K. Shivaram (AR) 26/09/2017 Date of Hearing: Date of Pronouncement 29/09/2017 आदेश / O R D E R PER RAM LAL NEGI (JM) These appeals have b…

Asst CIT 10(3)(1), Mumbai vs. Neo Sports Broadcast P.Ltd, Mumbai

In the result, appeals filed by the revenue for assessment years 2007-08,

ITA 1430/MUM/2015[2008-09]Status: DisposedITAT Mumbai26 Sept 2017AY 2008-09

Bench: Shri B.R. Baskaran (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2008-2009 Assessment Year: 2007-2008 Assessment Year: 2009-2010 & Assessment Year: 2010-2011 The Acit-10(3)(1), Vs. M/S Neo Sports Broadcast R. No. 212, Aayakar Bhavan, Pvt. Ltd., M.K. Road, Nimbus Centre, Mumbai - 400020 Oberoi Complex, Andheri (West), Mumbai – 400053 Pan: Aaccn2854Q

For Appellant: Dr. K. Shivaram (AR)For Respondent: Shri T.A. Khan (Sr. DR)
Section 143Section 143(2)Section 143(3)Section 14ASection 2(24)Section 36Section 36(1)Section 40ASection 40A(2)(b)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “L”, MUMBAI BEFORE SHRI B.R. BASKARAN (AM) AND SHRI RAM LAL NEGI (JM) Assessment Year: 2008-2009 Assessment Year: 2007-2008 Assessment Year: 2009-2010 & Assessment Year: 2010-2011 The ACIT-10(3)(1), Vs. M/s Neo Sports Broadcast R. No. 212, Aayakar Bhavan, Pvt. Ltd., M.K. Road, Nimbus Centre, Mumbai - 400020 Oberoi Complex, Andheri (West), Mumbai – 400053 PAN: AACCN2854Q Revenue by: Shri T.A. Khan (Sr. DR) Assessee by : Dr. K. Shivaram (AR) 26/09/2017 Date of Hearing: Date of Pronouncement 29/09/2017 आदेश / O R D E R PER RAM LAL NEGI (JM) These appeals have b…

Spencer'S Retail Limited, Kolkata vs. DCIT, Cir-5, Kolkata

In the result the appeal of the assessee is allowed

ITA 96/KOL/2014[2008-2009]Status: DisposedITAT Kolkata01 Mar 2017AY 2008-2009

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Shri Waseem Ahmed, Am] I.T.A No. 96/Kol/2014 Assessment Year : 2008-09

For Appellant: Shri D.S.Damle, FCAFor Respondent: Shri Anand Kumar Singh, JCIT

…nt expenditure incurred to maintain corporate image to increase sale of products was to be allowed revenue expenditure. In this regard he drew our attention to the decision of the Hon’ble Bombay High Court in the case of CIT vs Asian Paints (India) Ltd (2016) 75 Taxmann.com 152 (Bombay). Attention was also drawn to the decision of the Hon’ble Delhi High Court in the case of CIT vs Spice Distribution Ltd. (2015) 54 Taxmann.com 325(Delhi) wherein it was held that expenditure incurred to make public informed, aware and remain in limelight was allowable as a revenue expenditure. Reliance was also placed on the decisi…