CIT v. B.Lakshminathan

198 Taxmann 485High Court#7305 most cited

What is CIT v. B.Lakshminathan authority for?

The court's decision in CIT v. B. Lakshminathan is cited in relation to proceedings under Section 153A of the Income Tax Act, 1961, particularly concerning the assessment of income in search cases.

15

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2022.

Also referred to as

CIT v. B.Lakshminathan · 198 Taxmann 485 · Section 153A · search assessments · assessment proceedings

Issues it is cited on

section 92b(1)section 92(1)legal expensesretrospective amendmentsection 115jb(2)corporate guaranteesection 139(5)disallowance of interest expenditurearms length pricesection 92bcup methodmost appropriate method

Judgments citing CIT v. B.Lakshminathan

Gmr Highways Limited, Bengaluru vs. Deputy Commissioner of Income Tax, Circle- 3(1)(2), Bangalore

In the result, Ground no. 1 raised for A

ITA 495/BANG/2020[2016-17]Status: DisposedITAT Bangalore25 May 2022AY 2016-17

Bench: Shri. Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Yogesh A Thar, CA
Section 14ASection 201Section 234B

…owing decisions in support: • In case of group concern, GMR Energy Limited in ITA Nos.1638, 1661 to 1664/Bang/2017, 1733 to 1737/Bang/2017 & CO Nos. 3,4,5,6 & 7/Bang/2017 for AY 2009-10 to 2013-14 by order dated 23.10.2019 • CIT v. B.Lakshminathan reported in 198 Taxmann 485 (Ker HC) • MBG Commodities (P.) Ltd v. DCIT reported in 163 ITD 130 (Hyd Trib) 9.6 The Ld. DR relied on the orders passed by the authorities below. 9.7 We have perused the submissions advanced by both sides in the light of records placed before us. 9.8 We note that the Coordinate Bench of this Tribunal in assessee’s group concern case (supra)…

Gmr Highways Limited, Bengaluru vs. Deputy Commissioner of Income Tax, Circle 3(1)(2), Bangalore

In the result, Ground no. 1 raised for A

ITA 1643/BANG/2019[2015-16]Status: DisposedITAT Bangalore25 May 2022AY 2015-16

Bench: Shri. Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Yogesh A Thar, CA
Section 14ASection 201Section 234B

…owing decisions in support: • In case of group concern, GMR Energy Limited in ITA Nos.1638, 1661 to 1664/Bang/2017, 1733 to 1737/Bang/2017 & CO Nos. 3,4,5,6 & 7/Bang/2017 for AY 2009-10 to 2013-14 by order dated 23.10.2019 • CIT v. B.Lakshminathan reported in 198 Taxmann 485 (Ker HC) • MBG Commodities (P.) Ltd v. DCIT reported in 163 ITD 130 (Hyd Trib) 9.6 The Ld. DR relied on the orders passed by the authorities below. 9.7 We have perused the submissions advanced by both sides in the light of records placed before us. 9.8 We note that the Coordinate Bench of this Tribunal in assessee’s group concern case (supra)…

Assistant Commissioner of Income Tax, Central Circle-2(2), Bengaluru vs. M/S. Gmr Infrastructure Limited, Bengaluru

In the result, Ground no. 1 raised for A

ITA 1744/BANG/2017[2013-14]Status: DisposedITAT Bangalore25 May 2022AY 2013-14

Bench: Shri. Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Yogesh A Thar, CA
Section 14ASection 201Section 234B

…owing decisions in support: • In case of group concern, GMR Energy Limited in ITA Nos.1638, 1661 to 1664/Bang/2017, 1733 to 1737/Bang/2017 & CO Nos. 3,4,5,6 & 7/Bang/2017 for AY 2009-10 to 2013-14 by order dated 23.10.2019 • CIT v. B.Lakshminathan reported in 198 Taxmann 485 (Ker HC) • MBG Commodities (P.) Ltd v. DCIT reported in 163 ITD 130 (Hyd Trib) 9.6 The Ld. DR relied on the orders passed by the authorities below. 9.7 We have perused the submissions advanced by both sides in the light of records placed before us. 9.8 We note that the Coordinate Bench of this Tribunal in assessee’s group concern case (supra)…

Assistant Commissioner of Income Tax, Central Circle-2(2), Bangalore vs. M/S. Gmr Infrastructure Limited, Bengaluru

In the result, Ground no. 1 raised for A

ITA 1743/BANG/2017[2012-13]Status: DisposedITAT Bangalore25 May 2022AY 2012-13

Bench: Shri. Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Yogesh A Thar, CA
Section 14ASection 201Section 234B

…owing decisions in support: • In case of group concern, GMR Energy Limited in ITA Nos.1638, 1661 to 1664/Bang/2017, 1733 to 1737/Bang/2017 & CO Nos. 3,4,5,6 & 7/Bang/2017 for AY 2009-10 to 2013-14 by order dated 23.10.2019 • CIT v. B.Lakshminathan reported in 198 Taxmann 485 (Ker HC) • MBG Commodities (P.) Ltd v. DCIT reported in 163 ITD 130 (Hyd Trib) 9.6 The Ld. DR relied on the orders passed by the authorities below. 9.7 We have perused the submissions advanced by both sides in the light of records placed before us. 9.8 We note that the Coordinate Bench of this Tribunal in assessee’s group concern case (supra)…

Assistant Commissioner of Income Tax, Central Circle-2(2), Bengaluru vs. M/S. Gmr Infrastructure Limited, Bengaluru

In the result, Ground no. 1 raised for A

ITA 1742/BANG/2017[2011-12]Status: DisposedITAT Bangalore25 May 2022AY 2011-12

Bench: Shri. Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Yogesh A Thar, CA
Section 14ASection 201Section 234B

…owing decisions in support: • In case of group concern, GMR Energy Limited in ITA Nos.1638, 1661 to 1664/Bang/2017, 1733 to 1737/Bang/2017 & CO Nos. 3,4,5,6 & 7/Bang/2017 for AY 2009-10 to 2013-14 by order dated 23.10.2019 • CIT v. B.Lakshminathan reported in 198 Taxmann 485 (Ker HC) • MBG Commodities (P.) Ltd v. DCIT reported in 163 ITD 130 (Hyd Trib) 9.6 The Ld. DR relied on the orders passed by the authorities below. 9.7 We have perused the submissions advanced by both sides in the light of records placed before us. 9.8 We note that the Coordinate Bench of this Tribunal in assessee’s group concern case (supra)…

Assistant Commissioner of Income Tax Central Circle-2(2), Bangalore vs. M/S Gmr Infrastructure Ltd, Bangalore

In the result, Ground no. 1 raised for A

ITA 1741/BANG/2017[2010-11]Status: DisposedITAT Bangalore25 May 2022AY 2010-11

Bench: Shri. Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Yogesh A Thar, CA
Section 14ASection 201Section 234B

…owing decisions in support: • In case of group concern, GMR Energy Limited in ITA Nos.1638, 1661 to 1664/Bang/2017, 1733 to 1737/Bang/2017 & CO Nos. 3,4,5,6 & 7/Bang/2017 for AY 2009-10 to 2013-14 by order dated 23.10.2019 • CIT v. B.Lakshminathan reported in 198 Taxmann 485 (Ker HC) • MBG Commodities (P.) Ltd v. DCIT reported in 163 ITD 130 (Hyd Trib) 9.6 The Ld. DR relied on the orders passed by the authorities below. 9.7 We have perused the submissions advanced by both sides in the light of records placed before us. 9.8 We note that the Coordinate Bench of this Tribunal in assessee’s group concern case (supra)…

Gmr Infrastructure Ltd, Bangalore vs. Deputy Commissioner of Income Tax, Central Circle-2(2), Bangalore

In the result, Ground no. 1 raised for A

ITA 1705/BANG/2017[2010-11]Status: DisposedITAT Bangalore25 May 2022AY 2010-11

Bench: Shri. Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Yogesh A Thar, CA
Section 14ASection 201Section 234B

…owing decisions in support: • In case of group concern, GMR Energy Limited in ITA Nos.1638, 1661 to 1664/Bang/2017, 1733 to 1737/Bang/2017 & CO Nos. 3,4,5,6 & 7/Bang/2017 for AY 2009-10 to 2013-14 by order dated 23.10.2019 • CIT v. B.Lakshminathan reported in 198 Taxmann 485 (Ker HC) • MBG Commodities (P.) Ltd v. DCIT reported in 163 ITD 130 (Hyd Trib) 9.6 The Ld. DR relied on the orders passed by the authorities below. 9.7 We have perused the submissions advanced by both sides in the light of records placed before us. 9.8 We note that the Coordinate Bench of this Tribunal in assessee’s group concern case (supra)…

Gmr Infrastructure Ltd, Bangalore vs. Deputy Commissioner of Income Tax, Central Circle-2(2), Bangalore

In the result, Ground no. 1 raised for A

ITA 1622/BANG/2017[2011-12]Status: DisposedITAT Bangalore25 May 2022AY 2011-12

Bench: Shri. Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Yogesh A Thar, CA
Section 14ASection 201Section 234B

…owing decisions in support: • In case of group concern, GMR Energy Limited in ITA Nos.1638, 1661 to 1664/Bang/2017, 1733 to 1737/Bang/2017 & CO Nos. 3,4,5,6 & 7/Bang/2017 for AY 2009-10 to 2013-14 by order dated 23.10.2019 • CIT v. B.Lakshminathan reported in 198 Taxmann 485 (Ker HC) • MBG Commodities (P.) Ltd v. DCIT reported in 163 ITD 130 (Hyd Trib) 9.6 The Ld. DR relied on the orders passed by the authorities below. 9.7 We have perused the submissions advanced by both sides in the light of records placed before us. 9.8 We note that the Coordinate Bench of this Tribunal in assessee’s group concern case (supra)…

Gmr Infrastructure Ltd, Bangalore vs. Deputy Commissioner of Income Tax, Central Circle-2(2), Bangalore

In the result, Ground no. 1 raised for A

ITA 1600/BANG/2017[2013-14]Status: DisposedITAT Bangalore25 May 2022AY 2013-14

Bench: Shri. Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Yogesh A Thar, CA
Section 14ASection 201Section 234B

…owing decisions in support: • In case of group concern, GMR Energy Limited in ITA Nos.1638, 1661 to 1664/Bang/2017, 1733 to 1737/Bang/2017 & CO Nos. 3,4,5,6 & 7/Bang/2017 for AY 2009-10 to 2013-14 by order dated 23.10.2019 • CIT v. B.Lakshminathan reported in 198 Taxmann 485 (Ker HC) • MBG Commodities (P.) Ltd v. DCIT reported in 163 ITD 130 (Hyd Trib) 9.6 The Ld. DR relied on the orders passed by the authorities below. 9.7 We have perused the submissions advanced by both sides in the light of records placed before us. 9.8 We note that the Coordinate Bench of this Tribunal in assessee’s group concern case (supra)…

Gmr Infrastructure Limited, Bangalore vs. Deputy Commissioner of Income Tax, Central Circle-2(2), Bangalore

In the result, Ground no. 1 raised for A

ITA 1599/BANG/2017[2012-13]Status: DisposedITAT Bangalore25 May 2022AY 2012-13

Bench: Shri. Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Yogesh A Thar, CA
Section 14ASection 201Section 234B

…owing decisions in support: • In case of group concern, GMR Energy Limited in ITA Nos.1638, 1661 to 1664/Bang/2017, 1733 to 1737/Bang/2017 & CO Nos. 3,4,5,6 & 7/Bang/2017 for AY 2009-10 to 2013-14 by order dated 23.10.2019 • CIT v. B.Lakshminathan reported in 198 Taxmann 485 (Ker HC) • MBG Commodities (P.) Ltd v. DCIT reported in 163 ITD 130 (Hyd Trib) 9.6 The Ld. DR relied on the orders passed by the authorities below. 9.7 We have perused the submissions advanced by both sides in the light of records placed before us. 9.8 We note that the Coordinate Bench of this Tribunal in assessee’s group concern case (supra)…

Shrenik Steel Co., Mumbai vs. ITO WD- 31(3)(4), Mumbai

In the result, these appeals filed by the assessee are

ITA 3605/MUM/2018[2010-11]Status: DisposedITAT Mumbai23 Apr 2019AY 2010-11

Bench: Shri Shamim Yahya & Shri Ravish Sood & Ita No.3604 & 3605/Mum/2018 Assessment Year-2009-10 & 2010-11 Shrenik Steel Co. Ito-31(3)(4), Brijwasi Industrial Estate, 408, C-13, 4Th Floor, बनाम/ I.B. Patel Road, Goregaon (E), Pratyakasha Kar Bhavan, Vs. Mumbai-400062 Bandra Kurla Complex, Bandra (East), Mumbai-400051 Pan No.Aamfs3437K ("नधा"रती /Assessee) (राज"व /Revenue)

Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “SMC”, MUMBAI Before Shri Shamim Yahya, Accountant Member and Shri Ravish Sood, Judicial Member and ITA No.3604 & 3605/Mum/2018 Assessment Year-2009-10 & 2010-11 Shrenik Steel Co. ITO-31(3)(4), Brijwasi Industrial Estate, 408, C-13, 4th Floor, बनाम/ I.B. Patel Road, Goregaon (E), Pratyakasha Kar Bhavan, Vs. Mumbai-400062 Bandra Kurla Complex, Bandra (East), Mumbai-400051 PAN No.AAMFS3437K ("नधा"रती /Assessee) (राज"व /Revenue) "नधा"रती क" ओर से / Assessee by Shri D. B. Sanghvi Shri Chaitnya Anjaria राज"व क" ओर से / Revenue by सुनवाई क" तार"ख / Date of Hearing :…

Shrenik Steel Co., Mumbai vs. ITO, WD- 31(3)(4), Mumbai

In the result, these appeals filed by the assessee are

ITA 3604/MUM/2018[2009-10]Status: DisposedITAT Mumbai23 Apr 2019AY 2009-10

Bench: Shri Shamim Yahya & Shri Ravish Sood & Ita No.3604 & 3605/Mum/2018 Assessment Year-2009-10 & 2010-11 Shrenik Steel Co. Ito-31(3)(4), Brijwasi Industrial Estate, 408, C-13, 4Th Floor, बनाम/ I.B. Patel Road, Goregaon (E), Pratyakasha Kar Bhavan, Vs. Mumbai-400062 Bandra Kurla Complex, Bandra (East), Mumbai-400051 Pan No.Aamfs3437K ("नधा"रती /Assessee) (राज"व /Revenue)

Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “SMC”, MUMBAI Before Shri Shamim Yahya, Accountant Member and Shri Ravish Sood, Judicial Member and ITA No.3604 & 3605/Mum/2018 Assessment Year-2009-10 & 2010-11 Shrenik Steel Co. ITO-31(3)(4), Brijwasi Industrial Estate, 408, C-13, 4th Floor, बनाम/ I.B. Patel Road, Goregaon (E), Pratyakasha Kar Bhavan, Vs. Mumbai-400062 Bandra Kurla Complex, Bandra (East), Mumbai-400051 PAN No.AAMFS3437K ("नधा"रती /Assessee) (राज"व /Revenue) "नधा"रती क" ओर से / Assessee by Shri D. B. Sanghvi Shri Chaitnya Anjaria राज"व क" ओर से / Revenue by सुनवाई क" तार"ख / Date of Hearing :…

M/S. Vedika Nut Craft Pvt. Ltd., Delhi vs. DCIT, New Delhi

In the result, both the appeals filed for Assessment Year 2010-11

ITA 5082/DEL/2015[2011-12]Status: DisposedITAT Delhi24 Jul 2018AY 2011-12

Bench: Sri R.K.Panda & Smt. Beena A Pillai

For Appellant: S/Shri Gautam Jain, Piyush Kr. Kamal, AdvFor Respondent: Sri Vijay Kr. Jiwani, Sr. D.R
Section 154Section 234BSection 234B(1)Section 245

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: BENCH “B” NEW DELHI BEFORE SRI R.K.PANDA, ACCOUNTANT MEMBER AND SMT. BEENA A PILLAI, JUDICIAL MEMBER ITA Nos. 5081 & 5082/Del/2015 A.Y. 2010-11 & 2011-12 Vedika Nut Craft Pvt. Ltd. vs. DCIT, Central Circle-28 (Formerly known as Vedika Overseas New Delhi Tradex P.Ltd.) 110, Tilak Bazar Khari Baoli Delhi 110 006 PAN: AACCV1767A (Appellant) (Respondent) Appellant by: S/Shri Gautam Jain, Piyush Kr. Kamal, Adv. and Sh. Lalit Mohan, C.A. Respondent by: Sri Vijay Kr. Jiwani, Sr. D.R. Date of hearing: 23.07.2018 Date of Pronouncement: 24th July, 2018 ORDER PER…

M/S. Vedika Nut Craft Pvt. Ltd., Delhi vs. DCIT, New Delhi

In the result, both the appeals filed for Assessment Year 2010-11

ITA 5081/DEL/2015[2010-11]Status: DisposedITAT Delhi24 Jul 2018AY 2010-11

Bench: Sri R.K.Panda & Smt. Beena A Pillai

For Appellant: S/Shri Gautam Jain, Piyush Kr. Kamal, AdvFor Respondent: Sri Vijay Kr. Jiwani, Sr. D.R
Section 154Section 234BSection 234B(1)Section 245

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: BENCH “B” NEW DELHI BEFORE SRI R.K.PANDA, ACCOUNTANT MEMBER AND SMT. BEENA A PILLAI, JUDICIAL MEMBER ITA Nos. 5081 & 5082/Del/2015 A.Y. 2010-11 & 2011-12 Vedika Nut Craft Pvt. Ltd. vs. DCIT, Central Circle-28 (Formerly known as Vedika Overseas New Delhi Tradex P.Ltd.) 110, Tilak Bazar Khari Baoli Delhi 110 006 PAN: AACCV1767A (Appellant) (Respondent) Appellant by: S/Shri Gautam Jain, Piyush Kr. Kamal, Adv. and Sh. Lalit Mohan, C.A. Respondent by: Sri Vijay Kr. Jiwani, Sr. D.R. Date of hearing: 23.07.2018 Date of Pronouncement: 24th July, 2018 ORDER PER…

The ACIT, Cochin vs. Dr. Ramesh Kumar Iswara, Cochin

In the result, the appeal filed by the Revenue is dismissed

ITA 122/COCH/2016[2006-07]Status: DisposedITAT Cochin08 Jun 2017AY 2006-07

Bench: S/Shri Abraham P. George, Am & George George K., Jm

Section 143(3)Section 148Section 234(1)Section 234BSection 50BSection 54ESection 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN BEFORE S/SHRI ABRAHAM P. GEORGE, AM & GEORGE GEORGE K., JM I.T.A. No. 122/Coch/2016 Assessment Year : 2006-07 The Assistant Commissioner of Vs. Dr. Ramesh Kumar Iswara, Income-tax, Circle-1, Non- North Square, Paramara Road, Corporate, Kochi. Kochi-682 018. [PAN:AEZPK 4375F] (Revenue-Appellant) (Assessee-Respondent) I.T.A. No. 61/Coch/2016 Assessment Year : 2006-07 Dr. Ramesh Kumar Iswara, Vs. The Assistant Commissioner of North Square, Paramara Road, Income-tax, Circle-1, Non- Kochi-682 018. Corporate, Kochi. [PAN:AEZPK 4375F] ( Assessee-Ap…

CIT v. B.Lakshminathan (198 Taxmann 485) — Cited in 15 Judgments | BharatTax