CIT v. Everest Kento Cylinders Ltd.

378 ITR 57High Court2015#258 most cited

What is CIT v. Everest Kento Cylinders Ltd. authority for?

Corporate guarantee fees are subject to transfer pricing rules, and adjustments may be needed to account for differences between corporate guarantees and more liquid bank guarantees when determining arm's length price.

304

judgments rely on this decision, according to BharatTax’s citation analysis of 367,154 Indian tax judgments — from 2016 to 2026.

Also referred to as

CIT v. Everest Kento Cylinders Ltd. · corporate guarantee · transfer pricing · section 92B · section 92CA · arm's length price · associated enterprises · benchmarking · bank guarantee · discount · 378 ITR 57

Also reported as

58 Taxmann.com 254232 Taxmann 307

Sections most often in play

Section 92BSection 143(3)Section 14ASection 115JBSection 35(2AB)Section 37(1)Section 92CASection 92CA(3)
Read the full judgment

Issues it is cited on

corporate guaranteesafe harbour rulessection 92b(1)safe harboursection 92bsection 92fcup methodassociated enterprisessection 92c(3)retrospective amendmentbenchmarking analysissection 92ca(3)

Judgments citing CIT v. Everest Kento Cylinders Ltd.

Deputy Commissioner of Income-Tax Circle -5, Pune vs. Serum Institute of India Pvt Ltd., Pune

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

ITA 323/PUN/2021[2013-14]Status: DisposedITAT Pune15 Sept 2022AY 2013-14
For Appellant: Shri Percy PardiwallaFor Respondent: Shri J. P. Chadraker
Section 10ASection 14ASection 35Section 35(1)

…een bank and client, economic and business interest are some of the major factors which are required to be taken into consideration to arrive at appropriate rate of commission. The Jurisdictional High Court in the case of CIT vs. Everest Kento Cylinders Ltd., 378 ITR 57 12 (Bom.) held that the Corporate Guarantee cannot be treated on par with Bank Guarantees, as the considerations which are applied for issuance of Corporate Guarantee are distinct and separate from bank guarantee and the Hon’ble Jurisdictional High Court held that the corporate guarantee fees charged at the rate of 0.5% cannot be called in questi…

Devi Sea Foods Limited, Visakhapatnam vs. DCIT, Circle-3(1), Visakhapatnam

In the result, appeal of the assessee is allowed

ITA 75/VIZ/2022[2017-18]Status: DisposedITAT Visakhapatnam09 Sept 2022AY 2017-18

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./ I.T.A. No.75/Viz/2022 ("नधा"रणवष"/ Assessment Year: 2017-18) M/S. Devi Sea Foods Limited, Vs. Deputy Commissioner Of Visakhapatnam. Income Tax, Pan: Aabcd 0248 B Circle-3(1), Visakhapatnam. (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ"क"ओरसे/ Appellant By : Sri D. Anand, Advocate ""याथ"क"ओरसे/ Respondent By : Sri Mn Murthy Naik, Cit-Dr

For Appellant: Sri D. Anand, AdvocateFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 143(3)Section 144CSection 144C(5)Section 14ASection 154Section 50Section 92BSection 92C

…Finance Act, 2012. The ld. AR relied on the following case laws: (i) DCIT vs. EIH Ltd – [2018] 89 taxmann.com 417 (Kolkata Trib). (ii) GVK Power & Infrastructure Ltd vs. ACIT – [2018] 94 taxmann.com 415 (Visakhapatnam Trib.) (iii) CIT vs. Everest Kanto Ltd – 378 ITR 57 (Bombay HC) (iv) PCIT vs. Thomas Cook Ltd – ITA Nos. 712 & 713/2017, dated 26/08/2019. 13 10. The Ld. AR further submitted that the Hon’ble Courts and Tribunals have held that 0.50% on an average as corporate guarantee commission on the guarantees extended to AE, should it be treated as international transaction. The Ld. AR pleaded that the AE…

DCIT, Circle-2(1)(1), Baroda vs. M/S. Sun Pharmaceuticals Industries Ltd., Baroda

In the result, the appeal of the Revenue is partly allowed

ITA 1520/AHD/2018[2013-14]Status: DisposedITAT Ahmedabad24 Aug 2022AY 2013-14

Bench: Shri Mahavir Prasad, Judicial Memebr & Shri Waseem Ahmed, Accountant Memebr

For Appellant: Advocate & Shri Parin Shah
Section 10Section 115JSection 28

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘D’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMEBR & SHRI WASEEM AHMED, ACCOUNTANT MEMEBR आयकर अपील सं./I.T.A. Nos. 1462 & 1463/Ahd/2018, 1519 & 1520/Ahd/2018 ("नधा"रण वष" / Assessment Years : 2011-12 & 2013-14) Sun Pharmaceutical बनाम/ Assistant Commissioner Industries Ltd. of Income Tax / Deputy Vs. “SPARC”, Tandalja, Commissioner of Vadodara - 390012 Income-tax, Central Circle- 2(1)(1), Vadodara & Deputy Commissioner of M/s. Sun Income Tax, Pharmaceuticals Circle- 2(1)(1), 4th Floor, Industries Ltd. Aaya…

DCIT, Circle-2(1)(1), Baroda vs. M/S. Sun Pharmaceuticals Industries Ltd., Baroda

In the result, the appeal of the Revenue is partly allowed

ITA 1519/AHD/2018[2011-12]Status: DisposedITAT Ahmedabad24 Aug 2022AY 2011-12

Bench: Shri Mahavir Prasad, Judicial Memebr & Shri Waseem Ahmed, Accountant Memebr

For Appellant: Advocate & Shri Parin Shah
Section 10Section 115JSection 28

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘D’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMEBR & SHRI WASEEM AHMED, ACCOUNTANT MEMEBR आयकर अपील सं./I.T.A. Nos. 1462 & 1463/Ahd/2018, 1519 & 1520/Ahd/2018 ("नधा"रण वष" / Assessment Years : 2011-12 & 2013-14) Sun Pharmaceutical बनाम/ Assistant Commissioner Industries Ltd. of Income Tax / Deputy Vs. “SPARC”, Tandalja, Commissioner of Vadodara - 390012 Income-tax, Central Circle- 2(1)(1), Vadodara & Deputy Commissioner of M/s. Sun Income Tax, Pharmaceuticals Circle- 2(1)(1), 4th Floor, Industries Ltd. Aaya…

Sun Pharmaceuticals Industries Limited, Vadodara vs. The Deputy Commissioner of Income Tax, Central Circle-2(1)(1), Baroda

In the result, the appeal of the Revenue is partly allowed

ITA 1463/AHD/2018[2013-14]Status: DisposedITAT Ahmedabad24 Aug 2022AY 2013-14

Bench: Shri Mahavir Prasad, Judicial Memebr & Shri Waseem Ahmed, Accountant Memebr

For Appellant: Advocate & Shri Parin Shah
Section 10Section 115JSection 28

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘D’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMEBR & SHRI WASEEM AHMED, ACCOUNTANT MEMEBR आयकर अपील सं./I.T.A. Nos. 1462 & 1463/Ahd/2018, 1519 & 1520/Ahd/2018 ("नधा"रण वष" / Assessment Years : 2011-12 & 2013-14) Sun Pharmaceutical बनाम/ Assistant Commissioner Industries Ltd. of Income Tax / Deputy Vs. “SPARC”, Tandalja, Commissioner of Vadodara - 390012 Income-tax, Central Circle- 2(1)(1), Vadodara & Deputy Commissioner of M/s. Sun Income Tax, Pharmaceuticals Circle- 2(1)(1), 4th Floor, Industries Ltd. Aaya…

Sun Pharmaceuticals Industries Limited, Vadodara vs. The Asst. Commissioner of Income Tax, Central Circle-2(1)(1), Baroda

In the result, the appeal of the Revenue is partly allowed

ITA 1462/AHD/2018[2011-12]Status: DisposedITAT Ahmedabad24 Aug 2022AY 2011-12

Bench: Shri Mahavir Prasad, Judicial Memebr & Shri Waseem Ahmed, Accountant Memebr

For Appellant: Advocate & Shri Parin Shah
Section 10Section 115JSection 28

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘D’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMEBR & SHRI WASEEM AHMED, ACCOUNTANT MEMEBR आयकर अपील सं./I.T.A. Nos. 1462 & 1463/Ahd/2018, 1519 & 1520/Ahd/2018 ("नधा"रण वष" / Assessment Years : 2011-12 & 2013-14) Sun Pharmaceutical बनाम/ Assistant Commissioner Industries Ltd. of Income Tax / Deputy Vs. “SPARC”, Tandalja, Commissioner of Vadodara - 390012 Income-tax, Central Circle- 2(1)(1), Vadodara & Deputy Commissioner of M/s. Sun Income Tax, Pharmaceuticals Circle- 2(1)(1), 4th Floor, Industries Ltd. Aaya…

Mizuho Bank Ltd, Mumbai vs. DCIT (It) 3(2)(2), Mumbai

ITA 2786/MUM/2017[2011-12]Status: DisposedITAT Mumbai24 Aug 2022AY 2011-12

Bench: Shri Pramod Kumar & Shri Sandeep Singh Karhail

For Appellant: Shri Madhur AgarwalFor Respondent: Shri K.C. Selvamani
Section 250Section 40Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI PRAMOD KUMAR, VICE PRESIDENT, AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA no.2785/Mum./2017 ITA no.2786/Mum./2017 (Assessment Year : 2010–11) (Assessment Year : 2011–12) Mizuho Bank Ltd. (Formerly Mizuho Cooperative Bank Ltd.) ……………. Appellant Level–17, Tower–A, Peninsulal Business Park Lower Parel, Mumbai 400 059 PAN – AADCM0940P v/s Dy. Director of Income Tax …………….Respondent International Taxation Circle–4(1), Mumbai ITA no.2711/Mum./2017 ITA no.2712/Mum./2017 (Assessment Year : 2010–11) (Assessment Year : 2011–12) Dy. Director of…

Mizuho Bank Ltd, Mumbai vs. DDIT (It) 4(1), Mumbai

ITA 2785/MUM/2017[2010-11]Status: DisposedITAT Mumbai24 Aug 2022AY 2010-11

Bench: Shri Pramod Kumar & Shri Sandeep Singh Karhail

For Appellant: Shri Madhur AgarwalFor Respondent: Shri K.C. Selvamani
Section 250Section 40Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI PRAMOD KUMAR, VICE PRESIDENT, AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA no.2785/Mum./2017 ITA no.2786/Mum./2017 (Assessment Year : 2010–11) (Assessment Year : 2011–12) Mizuho Bank Ltd. (Formerly Mizuho Cooperative Bank Ltd.) ……………. Appellant Level–17, Tower–A, Peninsulal Business Park Lower Parel, Mumbai 400 059 PAN – AADCM0940P v/s Dy. Director of Income Tax …………….Respondent International Taxation Circle–4(1), Mumbai ITA no.2711/Mum./2017 ITA no.2712/Mum./2017 (Assessment Year : 2010–11) (Assessment Year : 2011–12) Dy. Director of…

DCIT (It) 3(2)(2), Mumbai vs. Mizuho Corporate Bank Maker, Mumbai

ITA 2712/MUM/2017[2011-12]Status: DisposedITAT Mumbai24 Aug 2022AY 2011-12

Bench: Shri Pramod Kumar & Shri Sandeep Singh Karhail

For Appellant: Shri Madhur AgarwalFor Respondent: Shri K.C. Selvamani
Section 250Section 40Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI PRAMOD KUMAR, VICE PRESIDENT, AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA no.2785/Mum./2017 ITA no.2786/Mum./2017 (Assessment Year : 2010–11) (Assessment Year : 2011–12) Mizuho Bank Ltd. (Formerly Mizuho Cooperative Bank Ltd.) ……………. Appellant Level–17, Tower–A, Peninsulal Business Park Lower Parel, Mumbai 400 059 PAN – AADCM0940P v/s Dy. Director of Income Tax …………….Respondent International Taxation Circle–4(1), Mumbai ITA no.2711/Mum./2017 ITA no.2712/Mum./2017 (Assessment Year : 2010–11) (Assessment Year : 2011–12) Dy. Director of…

DCIT (It) 3(2)(2), Mumbai vs. Mizuho Corporate Bank Maker, Mumbai

ITA 2711/MUM/2017[2010-11]Status: DisposedITAT Mumbai24 Aug 2022AY 2010-11

Bench: Shri Pramod Kumar & Shri Sandeep Singh Karhail

For Appellant: Shri Madhur AgarwalFor Respondent: Shri K.C. Selvamani
Section 250Section 40Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI PRAMOD KUMAR, VICE PRESIDENT, AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA no.2785/Mum./2017 ITA no.2786/Mum./2017 (Assessment Year : 2010–11) (Assessment Year : 2011–12) Mizuho Bank Ltd. (Formerly Mizuho Cooperative Bank Ltd.) ……………. Appellant Level–17, Tower–A, Peninsulal Business Park Lower Parel, Mumbai 400 059 PAN – AADCM0940P v/s Dy. Director of Income Tax …………….Respondent International Taxation Circle–4(1), Mumbai ITA no.2711/Mum./2017 ITA no.2712/Mum./2017 (Assessment Year : 2010–11) (Assessment Year : 2011–12) Dy. Director of…

Greaves Cotton Ltd., Mumbai vs. DCIT Cir 6(3), Mumbai

In the result, appeal by assessee is partly allowed in the terms aforesaid

ITA 7742/MUM/2014[2010-11]Status: DisposedITAT Mumbai22 Aug 2022AY 2010-11

Bench: Shri Vikas Awasthy & Shri Gagan Goyalआअसं.7742/मुं/2014 ("न.व. 2010-11) Greaves Cotton Ltd. 3Rd Floor, Motilal Oswal Tower, Junction Of Gokhale & Sayani Road, Prabhadevi, Mumbai 400 025. Pan: Aaacg-2062-M ...... अपीलाथ" /Appellant बनाम Vs. Dy. Commissioner Of Income Tax, Circle 6(3), Aaykar Bhavan, M.K.Road, ..... ""तवाद"/Respondent Mumbai 400 020. अपीलाथ" "वारा/ Appellant By : Smt. Aarti Vissanji, Advocate ""तवाद" "वारा/Respondent By : Smt. Vranda U. Matkari, Sr.A.R सुनवाई क" "त"थ/ Date Of Hearing : 27/05/2022 घोषणा क" "त"थ/ Date Of Pronouncement : 22/08/2022 आदेश/ Order

For Appellant: Smt. Aarti Vissanji, AdvocateFor Respondent: Smt. Vranda U. Matkari, Sr.A.R
Section 10(54)Section 115OSection 143(3)Section 14A

…-10. 6. Both sides heard. We find that identical adjustment in respect of corporate guarantee commission was made in Assessment Year 2008-09 and 2009-10. The Co-ordinate Bench after placing reliance on the decision in the case of Everest Kanto Cylinders Ltd., 378 ITR 57(Bom) restricted corporate guarantee commission to 0.5%. Respectfully following the decision of Co- ordinate Bench on this issue, ground No. ‘A’ raised in the appeal by assessee is partly allowed. 7. In ground ’B’ of appeal, the assessee has assailed disallowance of Rs.11,10,355/- made u/s.14A r.w.r. 8D. We find that during the period relevant to…

The DCIT, Circle-1(1)(1), Ahmedabad vs. M/S. Adani Enterprise Ltd, Ahmedabad

In the result appeal of the Revenue is hereby partly allowed

ITA 523/AHD/2020[2016-17]Status: DisposedITAT Ahmedabad17 Aug 2022AY 2016-17

Bench: Shri Mahavir Prasad & Shri Waseem Ahmed

For Respondent: Shri Vartik Choksi, A.R
Section 1Section 143(3)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’D’’BENCH, AHMEDABAD BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER Asstt. Sr.No. ITA No. Name of Appellant Name of Respondent Year M/s Adani Enterprises Ltd., Adani House, Nr. No.285/Ahd/2020 D.C.I.T, Mithakhali Six Roads, & 2013-14 1-2 Circle-1(1)(1), Navrangpura, C.O. Ahmedabad Ahmedabad. No.81/Ahd/2020 PAN :AABCA2804L M/s Adani Enterprises Ltd., Adani House, Nr. No.336/Ahd/2020 D.C.I.T, Mithakhali Six Roads, With 3-4 2014-15 Circle-1(1)(1), Navrangpura, C.O. Ahmedabad Ahmedabad. No.80/Ahd/2020…

The DCIT Circle-1(1)(1), Ahmedabad vs. M/S. Adani Enterprise Ltd, Ahmedabad

In the result appeal of the Revenue is hereby partly allowed

ITA 472/AHD/2020[2015-16]Status: DisposedITAT Ahmedabad17 Aug 2022AY 2015-16

Bench: Shri Mahavir Prasad & Shri Waseem Ahmed

For Respondent: Shri Vartik Choksi, A.R
Section 1Section 143(3)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’D’’BENCH, AHMEDABAD BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER Asstt. Sr.No. ITA No. Name of Appellant Name of Respondent Year M/s Adani Enterprises Ltd., Adani House, Nr. No.285/Ahd/2020 D.C.I.T, Mithakhali Six Roads, & 2013-14 1-2 Circle-1(1)(1), Navrangpura, C.O. Ahmedabad Ahmedabad. No.81/Ahd/2020 PAN :AABCA2804L M/s Adani Enterprises Ltd., Adani House, Nr. No.336/Ahd/2020 D.C.I.T, Mithakhali Six Roads, With 3-4 2014-15 Circle-1(1)(1), Navrangpura, C.O. Ahmedabad Ahmedabad. No.80/Ahd/2020…

DCIT, Circle-1(1)(1), Ahmedabad vs. Adani Enterprises Ltd., Ahmedabad

In the result appeal of the Revenue is hereby partly allowed

ITA 336/AHD/2020[2014-15]Status: DisposedITAT Ahmedabad17 Aug 2022AY 2014-15

Bench: Shri Mahavir Prasad & Shri Waseem Ahmed

For Respondent: Shri Vartik Choksi, A.R
Section 1Section 143(3)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’D’’BENCH, AHMEDABAD BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER Asstt. Sr.No. ITA No. Name of Appellant Name of Respondent Year M/s Adani Enterprises Ltd., Adani House, Nr. No.285/Ahd/2020 D.C.I.T, Mithakhali Six Roads, & 2013-14 1-2 Circle-1(1)(1), Navrangpura, C.O. Ahmedabad Ahmedabad. No.81/Ahd/2020 PAN :AABCA2804L M/s Adani Enterprises Ltd., Adani House, Nr. No.336/Ahd/2020 D.C.I.T, Mithakhali Six Roads, With 3-4 2014-15 Circle-1(1)(1), Navrangpura, C.O. Ahmedabad Ahmedabad. No.80/Ahd/2020…

DCIT, Circle-1(1)(1), Ahmedabad vs. Adani Enterprises Ltd., Ahmedabad

In the result appeal of the Revenue is hereby partly allowed

ITA 285/AHD/2020[2013-14]Status: DisposedITAT Ahmedabad17 Aug 2022AY 2013-14

Bench: Shri Mahavir Prasad & Shri Waseem Ahmed

For Respondent: Shri Vartik Choksi, A.R
Section 1Section 143(3)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’D’’BENCH, AHMEDABAD BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER Asstt. Sr.No. ITA No. Name of Appellant Name of Respondent Year M/s Adani Enterprises Ltd., Adani House, Nr. No.285/Ahd/2020 D.C.I.T, Mithakhali Six Roads, & 2013-14 1-2 Circle-1(1)(1), Navrangpura, C.O. Ahmedabad Ahmedabad. No.81/Ahd/2020 PAN :AABCA2804L M/s Adani Enterprises Ltd., Adani House, Nr. No.336/Ahd/2020 D.C.I.T, Mithakhali Six Roads, With 3-4 2014-15 Circle-1(1)(1), Navrangpura, C.O. Ahmedabad Ahmedabad. No.80/Ahd/2020…

Siddhayu Ayurvedic Research Foundtion P.Ltd, Mumbai vs. ITO 4(3)(4), Mumbai

In the result, appeal by the assessee is partly allowed

ITA 5027/MUM/2013[2008-09]Status: DisposedITAT Mumbai17 Aug 2022AY 2008-09

Bench: Shri Pramod Kumar & Shri Sandeep Singh Karhail

For Appellant: Shri Yogesh Thar a/wFor Respondent: Shri Tejinder Pal Singh Anand
Section 250Section 37(1)Section 928Section 92BSection 92C(3)

…/Mum./2013 11. During the course of hearing, learned AR submitted that computation of guarantee commission should be restricted to 0.5% by placing reliance upon the decision of Hon’ble jurisdictional High Court in CIT vs. Everest Kento Cylinders Ltd., [2015] 378 ITR 57 (Bom.) On the other hand, learned DR vehemently relied upon the orders passed by the lower authorities. 12. We have considered the rival submissions and perused the material available on record. During the course of hearing, the learned AR did not press other grounds raised by the assessee in respect of transfer pricing adjustment on account of c…

DCIT Corporate Circle 6(2), Chennai vs. Siva Industries and Holdings Ltd., Chennai

In the result, appeal filed by the Revenue for the

ITA 919/CHNY/2018[2011-12]Status: DisposedITAT Chennai12 Aug 2022AY 2011-12

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकरअपीलसं./I.T.A. Nos. 2108/Chny/2012, 1039/Chny/2014, 687/Chny/2015 & 884/Chny/2015 ("नधा"रणवष" / Assessment Years: 2008-09, 2009-10, 2010-11 & 2010-11) M/S. Siva Industries & Holdings Ltd Vs Deputy /Assistant (Formerly Known As Sterling Infotech Ltd.) Commissioner Of Income Tax , 327, Anna Salai, Teynampet, Company Circle-Vi(4) / Vi(3) / Chennai-600 006. Dcit., Corporate Circle-6(2), Chennai. Pan: Aaacs 4460M (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकरअपीलसं./I.T.A.Nos.1074/Chny/2014, C.O.No.52/Chny/2014 (In Ita No. 1074/Chny/2014 For A.Y.2009-10), Ita Nos. 706/Chny/2015 & 919/Chny/2018 ("नधा"रणवष" / Assessment Years: 2009-10, 2010-11 & 2011-12) Assistant Commissioner Of Income Tax, Vs M/S. Siva Industries & Holdings Company Circle-Vi(3) / Ltd Dcit., Corporate Circle-6(2), (Formerly Known As Sterling Infotech Ltd.) 327, Anna Salai, Teynampet, Chennai. Chennai-600 006 Pan: Aaacs 4460M (अपीलाथ"/Appellant) (""यथ"/Respondent /Cross Objector)

For Appellant: Mr. B.Ramakrishnan, FCAFor Respondent: Mr. M. Murali, CIT
Section 139(1)Section 143(3)Section 144C(5)Section 14A

…आयकर अपील"य अ"धकरण, ‘डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘D’ BENCH, CHENNAI "ी वी. दुगा" राव, "या"यक सद"य एवं "ी जी.मंजुनाथ, लेखा सद"य के सम& BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A. Nos. 2108/Chny/2012, 1039/Chny/2014, 687/Chny/2015 & 884/Chny/2015 ("नधा"रणवष" / Assessment Years: 2008-09, 2009-10, 2010-11 & 2010-11) M/s. Siva Industries & Holdings Ltd Vs Deputy /Assistant (Formerly known as Sterling Infotech Ltd.) Commissioner of Income Tax , 327, Anna Salai, Teynampet, Company Circle-VI(4) / VI(3) / Chennai-600 006. DCIT., Co…

Siva Industries and Holdings Limited, Chennai vs. ACIT, Chennai

In the result, appeal filed by the Revenue for the

ITA 884/CHNY/2015[2010-11]Status: DisposedITAT Chennai12 Aug 2022AY 2010-11

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकरअपीलसं./I.T.A. Nos. 2108/Chny/2012, 1039/Chny/2014, 687/Chny/2015 & 884/Chny/2015 ("नधा"रणवष" / Assessment Years: 2008-09, 2009-10, 2010-11 & 2010-11) M/S. Siva Industries & Holdings Ltd Vs Deputy /Assistant (Formerly Known As Sterling Infotech Ltd.) Commissioner Of Income Tax , 327, Anna Salai, Teynampet, Company Circle-Vi(4) / Vi(3) / Chennai-600 006. Dcit., Corporate Circle-6(2), Chennai. Pan: Aaacs 4460M (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकरअपीलसं./I.T.A.Nos.1074/Chny/2014, C.O.No.52/Chny/2014 (In Ita No. 1074/Chny/2014 For A.Y.2009-10), Ita Nos. 706/Chny/2015 & 919/Chny/2018 ("नधा"रणवष" / Assessment Years: 2009-10, 2010-11 & 2011-12) Assistant Commissioner Of Income Tax, Vs M/S. Siva Industries & Holdings Company Circle-Vi(3) / Ltd Dcit., Corporate Circle-6(2), (Formerly Known As Sterling Infotech Ltd.) 327, Anna Salai, Teynampet, Chennai. Chennai-600 006 Pan: Aaacs 4460M (अपीलाथ"/Appellant) (""यथ"/Respondent /Cross Objector)

For Appellant: Mr. B.Ramakrishnan, FCAFor Respondent: Mr. M. Murali, CIT
Section 139(1)Section 143(3)Section 144C(5)Section 14A

…आयकर अपील"य अ"धकरण, ‘डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘D’ BENCH, CHENNAI "ी वी. दुगा" राव, "या"यक सद"य एवं "ी जी.मंजुनाथ, लेखा सद"य के सम& BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A. Nos. 2108/Chny/2012, 1039/Chny/2014, 687/Chny/2015 & 884/Chny/2015 ("नधा"रणवष" / Assessment Years: 2008-09, 2009-10, 2010-11 & 2010-11) M/s. Siva Industries & Holdings Ltd Vs Deputy /Assistant (Formerly known as Sterling Infotech Ltd.) Commissioner of Income Tax , 327, Anna Salai, Teynampet, Company Circle-VI(4) / VI(3) / Chennai-600 006. DCIT., Co…

DCIT, Chennai vs. Siva Industries and Holdings Limited, Chennai

In the result, appeal filed by the Revenue for the

ITA 706/CHNY/2015[2010-11]Status: DisposedITAT Chennai12 Aug 2022AY 2010-11

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकरअपीलसं./I.T.A. Nos. 2108/Chny/2012, 1039/Chny/2014, 687/Chny/2015 & 884/Chny/2015 ("नधा"रणवष" / Assessment Years: 2008-09, 2009-10, 2010-11 & 2010-11) M/S. Siva Industries & Holdings Ltd Vs Deputy /Assistant (Formerly Known As Sterling Infotech Ltd.) Commissioner Of Income Tax , 327, Anna Salai, Teynampet, Company Circle-Vi(4) / Vi(3) / Chennai-600 006. Dcit., Corporate Circle-6(2), Chennai. Pan: Aaacs 4460M (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकरअपीलसं./I.T.A.Nos.1074/Chny/2014, C.O.No.52/Chny/2014 (In Ita No. 1074/Chny/2014 For A.Y.2009-10), Ita Nos. 706/Chny/2015 & 919/Chny/2018 ("नधा"रणवष" / Assessment Years: 2009-10, 2010-11 & 2011-12) Assistant Commissioner Of Income Tax, Vs M/S. Siva Industries & Holdings Company Circle-Vi(3) / Ltd Dcit., Corporate Circle-6(2), (Formerly Known As Sterling Infotech Ltd.) 327, Anna Salai, Teynampet, Chennai. Chennai-600 006 Pan: Aaacs 4460M (अपीलाथ"/Appellant) (""यथ"/Respondent /Cross Objector)

For Appellant: Mr. B.Ramakrishnan, FCAFor Respondent: Mr. M. Murali, CIT
Section 139(1)Section 143(3)Section 144C(5)Section 14A

…आयकर अपील"य अ"धकरण, ‘डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘D’ BENCH, CHENNAI "ी वी. दुगा" राव, "या"यक सद"य एवं "ी जी.मंजुनाथ, लेखा सद"य के सम& BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A. Nos. 2108/Chny/2012, 1039/Chny/2014, 687/Chny/2015 & 884/Chny/2015 ("नधा"रणवष" / Assessment Years: 2008-09, 2009-10, 2010-11 & 2010-11) M/s. Siva Industries & Holdings Ltd Vs Deputy /Assistant (Formerly known as Sterling Infotech Ltd.) Commissioner of Income Tax , 327, Anna Salai, Teynampet, Company Circle-VI(4) / VI(3) / Chennai-600 006. DCIT., Co…

Siva Industries and Holdings Limited, Chennai vs. DCIT, Chennai

In the result, appeal filed by the Revenue for the

ITA 687/CHNY/2015[2010-11]Status: DisposedITAT Chennai12 Aug 2022AY 2010-11

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकरअपीलसं./I.T.A. Nos. 2108/Chny/2012, 1039/Chny/2014, 687/Chny/2015 & 884/Chny/2015 ("नधा"रणवष" / Assessment Years: 2008-09, 2009-10, 2010-11 & 2010-11) M/S. Siva Industries & Holdings Ltd Vs Deputy /Assistant (Formerly Known As Sterling Infotech Ltd.) Commissioner Of Income Tax , 327, Anna Salai, Teynampet, Company Circle-Vi(4) / Vi(3) / Chennai-600 006. Dcit., Corporate Circle-6(2), Chennai. Pan: Aaacs 4460M (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकरअपीलसं./I.T.A.Nos.1074/Chny/2014, C.O.No.52/Chny/2014 (In Ita No. 1074/Chny/2014 For A.Y.2009-10), Ita Nos. 706/Chny/2015 & 919/Chny/2018 ("नधा"रणवष" / Assessment Years: 2009-10, 2010-11 & 2011-12) Assistant Commissioner Of Income Tax, Vs M/S. Siva Industries & Holdings Company Circle-Vi(3) / Ltd Dcit., Corporate Circle-6(2), (Formerly Known As Sterling Infotech Ltd.) 327, Anna Salai, Teynampet, Chennai. Chennai-600 006 Pan: Aaacs 4460M (अपीलाथ"/Appellant) (""यथ"/Respondent /Cross Objector)

For Appellant: Mr. B.Ramakrishnan, FCAFor Respondent: Mr. M. Murali, CIT
Section 139(1)Section 143(3)Section 144C(5)Section 14A

…आयकर अपील"य अ"धकरण, ‘डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘D’ BENCH, CHENNAI "ी वी. दुगा" राव, "या"यक सद"य एवं "ी जी.मंजुनाथ, लेखा सद"य के सम& BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A. Nos. 2108/Chny/2012, 1039/Chny/2014, 687/Chny/2015 & 884/Chny/2015 ("नधा"रणवष" / Assessment Years: 2008-09, 2009-10, 2010-11 & 2010-11) M/s. Siva Industries & Holdings Ltd Vs Deputy /Assistant (Formerly known as Sterling Infotech Ltd.) Commissioner of Income Tax , 327, Anna Salai, Teynampet, Company Circle-VI(4) / VI(3) / Chennai-600 006. DCIT., Co…