CIT v. Essar Tele

261 Taxmann 179High Court2019#10900 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2024.

Also reported as

51 Taxmann.com 499

Sections most often in play

Section 10(2A)Section 143(3)Section 147 Section 14A Section 154 Section 250 Section 36(i)(iii)

Issues it is cited on

section 80ia(8)section 194h section 80ic section 194j section 40a(2)(b)section 14a(2)section 2(22)section 2(22)(e)section 40a(2)section 80ia commercial expediency section 80i

Judgments citing CIT v. Essar Tele

ACIT 14(I)(2), MUMBAI, MUMBAI vs. GODREJ PROPERTIES LIMITED, MUMBAI

ITA 3880/MUM/2024[2017-18]Status: DisposedITAT Mumbai20 Sept 2024AY 2017-18

Bench: Shri Pavan Kumar Gadale & Shri Gagan Goyal1. Ita No. 3880/Mum/2024 (A.Y.2017-18)

For Appellant: Shri P. Suresh, Ld. DRFor Respondent: Shri Jeet Kamdar, Ld. AR

Section 14ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G”, MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER 1. ITA No. 3880/Mum/2024 (A.Y.2017-18) ACIT – 14(1) (2), Room No. 455, 4th Floor, Aayakar Bhavan, M. K. Road, Mumbai- 400 020. ...... Appellant Vs. M/s. Godrej Properties Ltd. 5th floor, Godrej One, Pirojshanagar, Eastern Express Highway, Vikhroli (E), Mumbai. PAN: AAACG3995M ...... Respondent & 2. C.O. No. 189/Mum/2024(A.Y.2017-18) M/s. Godrej Properties Ltd. 5th floor, Godrej One, Pirojshanagar, Eastern Express Highway, Vikhroli (E), Mumbai. PAN: AAACG3995M…

D.C.I.T., CC-3(4), KOLKATA, KOLKATA vs. M/S. FORUM PROJECT PVT. LTD., KOLKATA

In the result, all the three captioned appeals of the revenue are hereby dismissed

ITA 585/KOL/2022[2012-2013]Status: DisposedITAT Kolkata05 Jun 2023AY 2012-2013

Bench: Shri Sanjay Garg & Rajesh Kumari.T.(Ss)A Nos.108,109&585/Kol/2022 Assessment Years: 2010-11, 2011-12 & 2012-13 Dcit, Cc-3(2), Kolkata..................................................................……Appellant Vs. M/S Forum Projects Pvt. Ltd...........................……........……...…..…..Respondent 4/1, Red Cross Place, Dalhousie, Kolkata-1. [Pan: Aadcs7575E] Appearances By: Shri Subhrajyoti Bhattacharjee, Cit(Dr), Appeared On Behalf Of The Appellant. Shri Soumitra Choudhury, Advocate, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : March 30, 2023 Date Of Pronouncing The Order : June 05, 2023 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Captioned Appeals Have Been Preferred By The Revenue Against The Separate Orders Dated 20.05.2022, 08.06.2022 & 25.11.2014 Respectively Of The Commissioner Of Income Tax (Appeals)-21, Kolkata (Hereinafter Referred To As The ‘Cit(A)’) Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’) Contesting Therein The Confirmation Of Additions Made By The Assessing Officer (In Short ‘The A.O) In The Assessments Carried Out U/S 153A Of The Act. Since The Facts & Issues Involved In All These Appeals Are Identical, Hence These Have Been Heard Together & Are Being Disposed Of By This Common Order. First We Take Revenue’S Appeal In Ita No.108/Kol/2022 For Assessment Year 2010-11. I.T.(Ss)A Nos.108,109&585/Kol/2022 Assessment Years: 2010-11, 2011-12 & 2012-13 M/S Forum Projects Pvt. Ltd.

Section 14ASection 153ASection 2(22)(e)Section 24Section 250

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘सी’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH KOLKATA Before Shri Sanjay Garg, Judicial Member and Rajesh Kumar, Accountant Member I.T.(SS)A Nos.108,109&585/Kol/2022 Assessment years: 2010-11, 2011-12 & 2012-13 DCIT, CC-3(2), Kolkata..................................................................……Appellant vs. M/s Forum Projects Pvt. Ltd...........................……........……...…..…..Respondent 4/1, Red Cross Place, Dalhousie, Kolkata-1. [PAN: AADCS7575E] Appearances by: Shri Subhrajyoti Bhattacharjee, CIT(DR), appeared on behalf of the appellant. Shri Soumitra…

DCIT,C-11(1), NEW DELHI vs. HERO MOTOCORP LTD.,, NEW DELHI

Appeal of the Revenue is dismissed

ITA 1982/DEL/2019[2014-15]Status: DisposedITAT Delhi03 Feb 2023AY 2014-15

Bench: Shri Narendra Kumar Billaiya & Shri Kul Bharat

Section 14ASection 2(22)(e)Section 40Section 40a

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C”: NEW DELHI BEFORE SHRI NARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER AND SHRI KUL BHARAT, JUDICIAL MEMBER ITA No. _1982/Del/2019 [Assessment Year: 2014-15 DCIT, Circle-11(1), Vs M/s Hero Motocorp ltd., New Delhi. 34, Basant Lok, Vasant Vihar, New Delhi-110057. PAN- AAACH0812J APPELLANT RESPONDENT Assessee represented by Shri Ajay Vohra, Sr. Advocate; Shri Rohit Jain, Advocate; & Ms.Manisha Sharma, Adv. Department represented by Shri K.M. Mahesh, CIT(DR) Date of hearing 22.11.2022 Date of pronouncement 03.02.2023 O R D E R PER KUL BHARAT, JM: This appeal, b…

JP MORGAN SERVICES (I) PVT. LTD.,MUMBAI vs. DCIT 10 (2)(1), MUMBAI

In the result, appeal by the assessee is allowed

ITA 3512/MUM/2019[2014-15]Status: DisposedITAT Mumbai05 May 2022AY 2014-15

Bench: Shri Vikas Awasthy & Shri M. Balaganeshआअसं. 3512/मुं/2019 ("न. व. 2014-15) J.P.Morgan Services India Private Limited, Level Nos. 9 To 11, Prism Towers, Mindspace, Link Road, Goregaon (West), Mumbai – 400 104. Pan: Aabcd-0503-B ...... अपीलाथ"/Appellant बनाम Vs. Deputy Commissioner Of Income Tax, Circle 10(2)(1), Room No.509, Aaykar Bhavan, M.K.Road, Mumbai 400 020 . ..... ""तवाद"/Respondent अपीलाथ" "वारा/ Appellant By : Shri Porus Kaka Sr. Advocate With Shri & Divesh Chawla ""तवाद" "वारा/Respondent By : Shri Satya Pinisetty सुनवाई क" "त"थ/ Date Of Hearing : 09/02/2022 घोषणा क" "त"थ/ Date Of Pronouncement : 05/05/2022 आदेश/Order Per Vikas Awasthy, Jm: This Appeal By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals)-55, Mumbai [ In Short ‘The Cit(A)’] Dated 28/02/2019, For The Assessment Year 2014-15. 2 2. The Assessee In Appeal Has Assailed Transfer Pricing (Tp) Adjustment & Disallowance Made U/S. 14A R.W.R. 8D Of The Income Tax Act, 1961 [In Short ‘The Act’]. The Relevant Grounds Raised By The Assessee In Appeal Are As Under:-

For Appellant: Shri Porus Kaka Sr. Advocate with Shri and Divesh ChawlaFor Respondent: Shri Satya Pinisetty

Section 14ASection 92C(3)

…आयकर अपील"य अ"धकरण मुंबई पीठ “के” "ी "वकास अव"थी, "या"यक सद"य एवं "ी एम बालगणेश, लेखा सद"य के सम" . IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “ K”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI M. BALAGANESH, ACCOUNTANT MEMBER आअसं. 3512/मुं/2019 ("न. व. 2014-15) J.P.Morgan Services India Private Limited, Level Nos. 9 to 11, Prism Towers, Mindspace, Link Road, Goregaon (West), Mumbai – 400 104. PAN: AABCD-0503-B ...... अपीलाथ"/Appellant बनाम Vs. Deputy Commissioner of Income Tax, Circle 10(2)(1), Room No.509, Aaykar Bhavan, M.K.Road, Mumbai 400 020 . ..... ""तवाद"/Respondent अपीलाथ" "वारा/ A…

HERO MOTO CORP LTD.,NEW DELHI vs. NEAC, DELHI

ITA 706/DEL/2021[2016-17]Status: DisposedITAT Delhi26 Nov 2021AY 2016-17

Bench: Shri Kul Bharat & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri Ajay Vohra, Sr. AdvocateFor Respondent: Shri Surendra Pal

Section 143(3)Section 144BSection 144CSection 144C(13)Section 145Section 1lSection 80ISection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL [DELHI BENCH “I–1”: NEW DELHI] BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER (Through Video Conferencing) ITA. No. 706/Del/2021 (Assessment Year : 2016-17) M/s. Hero Moto Corp. Ltd., National The Grand Plaza, Plot No. 2, Vs. Nelson Mandela Road, e-Assessment Centre, Vasant Kunj, Phase – II, New Delhi – 110 070. Delhi. PAN: AAACH0812J AND STAY APP. No. 127/Del/2021. [ in ITA. No. 706/Del/2021 ] (Assessment Year : 2016-17) M/s. Hero Moto Corp. Ltd., National The Grand Plaza, Plot No. 2, Nelson Mandela Road, Vs. e-Assessment Centre, Vasant…

HERO MOTOCROP LTD.,NEW DELHI vs. ACIT, CIRCLE- 11(1), NEW DELHI

The appeal of the assessee is partly allowed

ITA 9187/DEL/2019[2015-16]Status: DisposedITAT Delhi13 Apr 2021AY 2015-16

Bench: Shri Sudhanshu Srivastava & Shri O.P. Kantassessment Year: 2015-16

Section 115JSection 143(3)Section 144CSection 145ASection 80ISection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘I-1’ NEW DELHI (Through Video Conferencing) BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER & SHRI O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2015-16 Hero Motocorp Ltd. Vs. ACIT 34, Community Centre, Circle-11(1) Basant Lok, Vasant Vihar, New Delhi. New Delhi. PAN - AAACH0812J Assessee by Shri Ajay Vohra, Sr. Adv. Shri Gaurav Jain, Adv. Ms. Monisha Sharma, Adv. Revenue by Shri Surenderpal, CIT DR Date of Hearing 15.01.2021 Date of Pronouncement 13.04.2021 ORDER PER SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER: This appeal is filed against the assessment orde…

GHANEKAR CONSTRUCIONS PVT.LTD,,PUNE vs. INCOME TAX OFFICER,, PUNE

In the result, appeal of the assessee is allowed

ITA 687/PUN/2017[2013-14]Status: DisposedITAT Pune29 Jan 2021AY 2013-14

Bench: Shri Waseem Ahmed & Shri Partha Sarathi Chaudhuryआयकर अपीऱ सं. / Ita No. 687/Pun/2017 नििाारण वषा / Assessment Year : 2013-14 Ghanekar Constructions Pvt. Ltd. 502, Megh Apartments, Lane No.4, Prabhat Road, Pune-411 004. Pan : Aaacg2424K .......अऩीऱाथी / Appellant बिाम / V/S.

For Appellant: Shri V. JayramanFor Respondent: Shri Sudhendu Das

Section 145(2)Section 36(1)(vii)

…indings of the Assessing Officer. 5. At the time of hearing, the Ld. AR of the assessee has placed strong reliance on the decision of the Hon‟ble Jurisdictional High Court in the case of Commissioner of Income Tax Vs. Essar Teleholdings Ltd. reported in 2014 51 Taxmann.com 499 (Bom.) wherein analyzing the provisions of Section 36(1)(vii) of the Act which provides the conditions precedent for bad debts, it was observed by the Hon‟ble High Court that the Tribunal in that case had deleted the disallowance by observing that both the Assessing Officer and the CIT(Appeals) had ignored the amendment which was brought i…

ANAMICA FINANCIAL SERVICES PVT. LTD.,NEW DELHI vs. DCIT, CIRCLE- 2(2), NEW DELHI

In the result, both the appeals filed by the respective assessees are partly allowed for statistical purpose

ITA 8203/DEL/2018[2013-14]Status: DisposedITAT Delhi14 Jul 2020AY 2013-14

Bench: Sh. R. K. Panda & Ms. Suchitra Kambleassessment Year: 2012-13

Section 10Section 14Section 14ASection 4

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI (THROUGH VIRTUAL COURT HEARING) BEFORE SH. R. K. PANDA, ACCOUNTANT MEMBER AND MS. SUCHITRA KAMBLE, JUDICIAL MEMBER Assessment Year: 2012-13 Anamica Portfolio Pvt. Ltd. Vs. DCIT 206-207, Ansal Satyam RDC, Circle – 2 (2) Rajnagar New Delhi Ghaziabad UP 201001 (APPELLANT) (RESPONDENT) Assessment Year: 2013-14 Anamica Financial Services Vs. DCIT Pvt. Ltd. 206-207, Ansal Circle – 2 (2) Satyam RDC, Rajnagar New Delhi Ghaziabad UP 201001 (APPELLANT) (RESPONDENT) Appellant by Sh. Rajeev Khandelwal, CA Respondent by Sh. M. Baranesl, Senior DR Date of he…

CAROL INFO SERVICE LTD,MUMBAI vs. ACIT CEN CIR 14, MUMBAI

In the result, appeals are allowed in part in terms indicated hereinabove

ITA 756/MUM/2011[2002-03]Status: DisposedITAT Mumbai15 Jun 2018AY 2002-03

Bench: Shri R.C.Sharma, Am & Shri Ravish Sood, Jm

Section 143(3)Section 250Section 28Section 36Section 36(1)(iii)Section 36(1)(vii)Section 37(1)

…s written off the debt as debtors are reduced and P & L account is also debited. The assessee’s claim of bad debts is also supported by the decision of the Supreme Court in case of Vijaya Bank 323 ITR 166, Bombay High Court in case of Essar Teleholdings Ltd., 51 Taxmann.com 499. 7. In view of the above, we direct the AO to allow assessee’s claim of Bad debts of Rs.89,70,000/-. 8. AO has also disallowed provision of doubtful advances of Rs.11.87 Crores. AO has dealt with the issue at para 2 page 1 to 5 and CIT(A) on page 3 to 4 para 4.1. From the record we found that during the year assessee has claimed provisiona…

KLENZAIDS CONTAMINATION CONTROLS P. LTD,MUMBAI vs. ASST CIT CIR 8(1)(OSD), MUMBAI

In the result, assessee’s appeal is allowed

ITA 6746/MUM/2012[2009-10]Status: DisposedITAT Mumbai09 Nov 2017AY 2009-10

Bench: Shri G.S. Pannu & Shri Saktijit Deym/S. Klenzaids Contamination Control Pvt. Ltd. C/O. M/S. Natvarlal Vepari & Co. ……………. Appellant Oriconhouse, 4Th Floor 12, K. Dubash Marg, Mumbai 400023 Pan Aaack8427G V/S Acit, Circle – 8(1) (Osd) 2Nd Floor, Aayakar Bhavan ……………. Respondent M.K. Road, Mumbai 400020 Appellant By : Shri Rahul Hakani Respondent By : Shri Rajesh Kumar Yadav

For Appellant: Shri Rahul HakaniFor Respondent: Shri Rajesh Kumar Yadav

Section 29Section 36(1)(vii)Section 36(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI SAKTIJIT DEY, JUDICIAL MEMBER M/s. Klenzaids Contamination Control Pvt. Ltd. C/o. M/s. Natvarlal Vepari & Co. ……………. Appellant OriconHouse, 4th Floor 12, K. Dubash Marg, Mumbai 400023 PAN AAACK8427G v/s ACIT, Circle – 8(1) (OSD) 2nd Floor, Aayakar Bhavan ……………. Respondent M.K. Road, Mumbai 400020 Appellant by : Shri Rahul Hakani Respondent by : Shri Rajesh Kumar Yadav Date of Hearing – 11.10.2017 Date of Order – 03.11.2017 O R D E R PER SAKTIJIT DEY, J.M. This is an appeal by the assessee against the or…