CIT v. Havells India Ltd.

352 ITR 376High Court2013#1173 most cited

What is CIT v. Havells India Ltd. authority for?

For royalty income, especially in the context of Double Taxation Avoidance Agreements (DTAA), the 'source of income' is the determinative factor for taxability, rather than merely the 'source of receipt'.

97

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2013 to 2026.

Also referred to as

CIT v. Havells India Ltd. · Havells India · Section 9(1)(vii) · Section 9(1)(vii)(b) · royalty income · source of income · DTAA · Double Taxation Avoidance Agreement · taxability of royalty · deemed to accrue or arise in India

Also reported as

21 Taxmann.com 476208 Taxmann 114

Sections most often in play

Section 1961Section 9(1)(vii)Section 234BSection 9(1)(vii)(b)Section 144C(13)Section 10AASection 14ASection 234A
Read the full judgment

Issues it is cited on

section 50(1)section 80absection 54esection 70(2)section 10(15)section 80msection 10(33)section 14a(1)section 54ecsection 9(1)(vii)(b)long-term capital assetsection 80ie

Judgments citing CIT v. Havells India Ltd.

Moserbaer India Ltd., New Delhi vs. ACIT, New Delhi

Appeal is dismissed

ITA 6042/DEL/2012[2008-09]Status: DisposedITAT Delhi03 Oct 2018AY 2008-09

Bench: Shri N. K. Saini & Ms Suchitra Kamblemoserbaer India Ltd. Vs Assistant Commissioner Of Tax, 43-A, Okhla Indl Area, Income Tax Phase-Iii Circle 5(1) New Delhi-110020 New Delhi Aaam0322J (Respondent) (Appellant) Moserbaer India Ltd. Vs Assistant Commissioner Of Tax, 43-A, Okhla Indl Area, Income Tax Phase-Iii Circle 5(1) New Delhi-110020 New Delhi Aaam0322J (Respondent) (Appellant) Astt. Commissioner Of Income Tax Vs Moserbaer India Ltd. Circle 5(1) Tax, 43-A, Okhla Indl Area, New Delhi Phase-Iii New Delhi-110020 (Appellant) Aaam0322J (Respondent) Moserbaer India Ltd. Vs Dcit Tax, 43-A, Okhla Indl Area, Circle 17(1) Phase-Iii New Delhi New Delhi-110020 (Respondent) Aaam0322J (Appellant)

Section 10BSection 143Section 144CSection 14A

…res-integra and stands decided in favour of the assessee by the decisions of various High Courts (including the jurisdictional Delhi High Court) and Tribunals. The Ld. AR submitted that the Hon’ble Delhi High Court in the case of CIT vs. Havells India Limited 352 ITR 376 had held that expenditure incurred on issue of debentures is to be allowed as revenue expenditure despite indications to effect that debentures are to be converted in near future into equity shares. The Ld. AR relied upon the following decisions: • CIT vs. Secure Meters Limited: 321 ITR 611 (Rajasthan High Court) - SLP dismissed in CC No.10548/ 2…

M/S Country Club India Limited, Hyderabad vs. DCIT, Circle-3(2), Hyderabad

In the result, the grounds of the appeal of the assessee on this issue are allowed

ITA 1714/HYD/2014[2010-11]Status: DisposedITAT Hyderabad22 May 2018AY 2010-11

Bench: Smt. P. Madhavi Devi & Shri S.Rifaur Rahmancountry Club Hospitality & Vs Dy. Commissioner Of Income Holidays Ltd (Formerly Tax, Circle 3 (2) Known As Country Club Hyderabad India Ltd) Hyderabad Pan: Aaacc8276B (Appellant) (Respondent)

For Appellant: Shri P. Murali Mohan RaoFor Respondent: Dr. K. Srinivas Reddy, DR
Section 143(3)Section 40A(3)

…., (2008) 304 ITR 67 (Mad.) 6. CIT vs. Secure Meters Ltd., 321 ITR 611 7. CIT vs. ITC Hotels Ltd., 334 ITR 109 8. M/s. Crane Software International Ltd. vs. DCIT, Bangalore Order dated 08.02.2011 in ITA.Nos. 741 & 742/Bang/2010. 9. CIT vs. Havells India Ltd., 352 ITR 376 Page 14 of 18 ITA No 1714 of 2014 Country Club India Ltd Hyderabad. 10. DCIT vs. UAG Builders (P) Ltd., Delhi (2012) 25 taxmann.com 205 (Del.) 3.1. Further he has also relied upon the CBDT circular No.56 dated 19th March, 1971 on the provisions of section 35Dwherein it was clarified that the provisions of section 35D will not have the effect…

Dy.CIT, Cir-1(2), Hyderabad vs. M/S Cuntry Club (I) Limited, Hyderabad

In the result, the grounds of the appeal of the assessee on this issue are allowed

ITA 1735/HYD/2012[2009-10]Status: DisposedITAT Hyderabad22 May 2018AY 2009-10

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmanassessment Year: 2009-10 M/S Country Club Vs. Asst. Cit, Circle-1(2), Hospitality & Holidays Ltd., Hyderabad. (Formerly Known As Country Club India Ltd.,) Hyderabad.

For Appellant: Shri P. Murali Mohan RaoFor Respondent: Dr. K. Srinivas Reddy
Section 40Section 40A(3)Section 43B

…(2008) 304 ITR 67 (Mad.) 6. CIT vs. Secure Meters Ltd., 321 ITR 611 7. CIT vs. ITC Hotels Ltd., 334 ITR 109 8. M/s. Crane Software International Ltd. vs. DCIT, Bangalore Order dated 08.02.2011 in ITA.Nos. 741 & 742/Bang/2010. 9. CIT vs. Havells India Ltd., 352 ITR 376 10. DCIT vs. UAG Builders (P) Ltd., Delhi (2012) 25 taxmann.com 205 (Del.) 27 ITA.Nos.1689 & 1735 /Hyd/2012, M/s Country Club Hospitality and Holidays Ltd., Hyderabad. 3.1. Further he has also relied upon the CBDT circular No.56 dated 19th March, 1971 on the provisions of section 35Dwherein it was clarified that the provisions of section 35D wi…

M/S. Country Club India Ltd., Hyderabad vs. ACIT, Circle-1(2), Hyderabad

In the result, the grounds of the appeal of the assessee on this issue are allowed

ITA 1689/HYD/2012[2009-10]Status: DisposedITAT Hyderabad22 May 2018AY 2009-10

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmanassessment Year: 2009-10 M/S Country Club Vs. Asst. Cit, Circle-1(2), Hospitality & Holidays Ltd., Hyderabad. (Formerly Known As Country Club India Ltd.,) Hyderabad.

For Appellant: Shri P. Murali Mohan RaoFor Respondent: Dr. K. Srinivas Reddy
Section 40Section 40A(3)Section 43B

…(2008) 304 ITR 67 (Mad.) 6. CIT vs. Secure Meters Ltd., 321 ITR 611 7. CIT vs. ITC Hotels Ltd., 334 ITR 109 8. M/s. Crane Software International Ltd. vs. DCIT, Bangalore Order dated 08.02.2011 in ITA.Nos. 741 & 742/Bang/2010. 9. CIT vs. Havells India Ltd., 352 ITR 376 10. DCIT vs. UAG Builders (P) Ltd., Delhi (2012) 25 taxmann.com 205 (Del.) 27 ITA.Nos.1689 & 1735 /Hyd/2012, M/s Country Club Hospitality and Holidays Ltd., Hyderabad. 3.1. Further he has also relied upon the CBDT circular No.56 dated 19th March, 1971 on the provisions of section 35Dwherein it was clarified that the provisions of section 35D wi…

JCIT, Bangalore vs. M/S Biocon Ltd., Bangalore

In the result, Revenue’s appeal for Assessment Year 2008-09 is dismissed

ITA 1251/BANG/2015[2008-09]Status: DisposedITAT Bangalore25 Apr 2018AY 2008-09

Bench: Shri Sunil Kumar Yadav & Shri Jason P Boaz

For Appellant: Shri Padamchand Khincha, CAFor Respondent: Shri C. H. Sundar Rao, CIT-1 (D.R)
Section 143(1)Section 143(3)Section 195Section 40

…carried on outside India or for making or earning of income from any source outside India. In this context, the learned Departmental Representative placed reliance on the decision of the Hon'ble Delhi High Court in the case of CIT V Havells India Ltd. (2013) 352 ITR 376 (Del) and submitted that merely because the customer is outside India, the source of income / citus cannot be said to be outside India. It was contended that TDS is applicable on the said royalty payments in view of Explanation 5 to Sec. 9(1)(vi) of the Act when payment is made by a resident to a non-resident. On the issue of chargeability of roy…

Tata Moters Limited (Formerly Known As Tata Engineering & Locomotive Company Ltd.), Mumbai vs. ACIT, Range.-2(3), Mumbai

In the result the ground of appeal raised by assessee is allowed

ITA 3336/MUM/2011[2005-06]Status: DisposedITAT Mumbai13 Apr 2018AY 2005-06

Bench: Shri Rajendra & Shri Pawan Singhtata Motors Limited. Dcit -2(3) Bombay House, 24, Homi Mody Aayakar Bhavan, M.K. Road, Street, Hutatma Chowk, Vs. Mumbai-20. Mumbai-400001 Pan:Aaact2727Q (Appellant) (Respondent) Tata Motors Limited. Acit -2(3) Bombay House, 24, Homi Mody Aayakar Bhavan, M.K. Road, Street, Hutatma Chowk, Mumbai-20. Vs. Mumbai-400001 Pan:Aaact2727Q (Appellant) (Respondent) Acit -2(3) Tata Motors Limited. R. No. 552, Aayakar Bhavan, Bombay House, 24, Homi Mody Mumbai. Vs. Street, Hutatma Chowk, Mumbai-400001 Pan:Aaact2727Q (Appellant) (Respondent) Assessee By : Ms. Arati Vissanji (Ar) Revenue By : Shri Manjunatha Swamy (Cit-Dr) Date Of Hearing : 11.04.2018 Date Of Pronouncement : 13.04.2018

For Appellant: Ms. Arati Vissanji (AR)For Respondent: Shri Manjunatha Swamy (CIT-DR)
Section 143(3)Section 14ASection 253Section 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “E”, MUMBAI BEFORE SHRI RAJENDRA, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER Tata Motors Limited. DCIT -2(3) Bombay House, 24, Homi Mody Aayakar Bhavan, M.K. Road, Street, Hutatma Chowk, Vs. Mumbai-20. Mumbai-400001 PAN:AAACT2727Q (Appellant) (Respondent) Tata Motors Limited. ACIT -2(3) Bombay House, 24, Homi Mody Aayakar Bhavan, M.K. Road, Street, Hutatma Chowk, Mumbai-20. Vs. Mumbai-400001 PAN:AAACT2727Q (Appellant) (Respondent) ACIT -2(3) Tata Motors Limited. R. No. 552, Aayakar Bhavan, Bombay House, 24, Homi Mody Mumbai. Vs. Street, Hutatma Chowk, Mum…

The ACIT, Circle-15(1), New Delhi vs. M/S. Ranbaxy Laboratories Ltd., New Delhi

Appeal of the assessee is allowed, appeal of the Assessing Officer is dismissed

ITA 3094/DEL/2011[2006-07]Status: DisposedITAT Ahmedabad14 Feb 2018AY 2006-07
Section 143(3)Section 43B

…the light of applicable legal position. 23. We find that this issue is now covered in favour of the assessee, by a series of judicial precedents including in the case of CIT vs. Secure Meters Ltd [(2010) 321 ITR 611 (Raj)], CIT vs. Havells India Ltd [(2013) 352 ITR 376 (Del)] and CIT vs Indian Railway Finance Corporation Limited [(2014) 362 ITR 548 (Del)]. In any case, the conversion into shares did not actually take place. Entire loan was repaid, along with redemption premium on 17.03.201. In view of these discussions, and in the light of the binding judicial precedents referred to earlier, the order of the le…

M/S. Ranbaxy Laboratories Ltd., New Delhi vs. The Additional Commissioner of Income Tax, Range-15, New Delhi

Appeal of the assessee is allowed, appeal of the Assessing Officer is dismissed

ITA 2430/DEL/2011[2006-07]Status: DisposedITAT Ahmedabad14 Feb 2018AY 2006-07
Section 143(3)Section 43B

…the light of applicable legal position. 23. We find that this issue is now covered in favour of the assessee, by a series of judicial precedents including in the case of CIT vs. Secure Meters Ltd [(2010) 321 ITR 611 (Raj)], CIT vs. Havells India Ltd [(2013) 352 ITR 376 (Del)] and CIT vs Indian Railway Finance Corporation Limited [(2014) 362 ITR 548 (Del)]. In any case, the conversion into shares did not actually take place. Entire loan was repaid, along with redemption premium on 17.03.201. In view of these discussions, and in the light of the binding judicial precedents referred to earlier, the order of the le…

DCIT, Circle-1(1), Cuttack vs. Barbil Mining & Industries Pvt. Ltd., Keonjhar

In the result, appeal of the assessee is dismissed

ITA 185/CTK/2016[2009-10]Status: DisposedITAT Cuttack29 Aug 2017AY 2009-10

Bench: Shri N.S.Saini, Am & Shri Pavan Kumar Gadale, Jm आयकर अपील सं./Ita No.185/Ctk/2015 (धनधाारण वषा / Assessment Year :2012-2013) M/S Ocl India Limited, Vs. Ddit (International Administrative Building, Taxation), Bhubaneswar- At/Po: Rajganpur, 751007 Dist: Sundergarh, Odisha स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No. : Aaaco 1354 J (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) धनधााररती की ओर से /Assessee By : Shri Soumen Adak/ Ashish Poddar, Ar राजस्व की ओर से /Revenue By : Shri N.B.Som, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 29/06/2017 घोषणा की तारीख/Date Of Pronouncement 07/07/2017 आदेश / O R D E R Per Shri Pavan Kumar Gadale, Jm: The Assessee Has Filed This Appeal Against The Order Of Cit(A)-1, Bhubaneswar, Passed In It.Appeal No.0262/2013-14, Dated 27.01.2015, Passed U/S.201(1)/201(1A) Of The Income Tax Act. 2. The Assessee Has Raised The Sole Substantive Ground That The Cit(A) Has Erred In Confirming The Action Of Ao For Treating The Assessee In Default U/S.201(1)/201(1A) Of The Act In Respect Of Payment Of Export Commission Of Rs.28,65,906/-. 3. Brief Facts Of The Case Are That The Assessee Is Engaged In Business Of Manufacturing Of Cement & Refractory Products & The Ao Found That The Assessee Paid An Amount Of Rs.28,65,906/- As Commission On 26.9.2011 To M/S International Link Corporation, Iran, A Company Registered In Tehran Without Deducting The Tax At Source As Per Section 195 Of The Act, 1961. Subsequently Notice U/S.201(1)/201(1A) Of The Act

For Appellant: Shri Soumen Adak/For Respondent: Shri N.B.Som, Sr. DR
Section 195Section 195(1)Section 201Section 201(1)Section 5(2)(b)Section 9(1)Section 9(1)(vii)

…xclusive 5 services of rendering outside India and also agent is not connected in respect of manufacturing or any other activity in India. Further, we support our view relying on the decision of the Hon’ble Delhi High Court in the case of Havells India Ltd., 352 ITR 376 (DelhiHC), where it was held that the export activity having taken place or having been fulfilled in India, the source of income was located in India and not outside. Mere fact that the export proceeds emanated from persons situated outside India did not constitute them as the source of income. In the present case, the exports are from India and…

M/S. Ocl India Limited, Sundergarh vs. DDIT(International Taxation), Bhubaneswar

In the result, appeal of the assessee is dismissed

ITA 185/CTK/2015[2012-13]Status: DisposedITAT Cuttack07 Jul 2017AY 2012-13

Bench: Shri N.S.Saini, Am & Shri Pavan Kumar Gadale, Jm आयकर अपील सं./Ita No.185/Ctk/2015 (धनधाारण वषा / Assessment Year :2012-2013) M/S Ocl India Limited, Vs. Ddit (International Administrative Building, Taxation), Bhubaneswar- At/Po: Rajganpur, 751007 Dist: Sundergarh, Odisha स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No. : Aaaco 1354 J (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) धनधााररती की ओर से /Assessee By : Shri Soumen Adak/ Ashish Poddar, Ar राजस्व की ओर से /Revenue By : Shri N.B.Som, Sr. Dr सुनवाई की तारीख / Date Of Hearing : 29/06/2017 घोषणा की तारीख/Date Of Pronouncement 07/07/2017 आदेश / O R D E R Per Shri Pavan Kumar Gadale, Jm: The Assessee Has Filed This Appeal Against The Order Of Cit(A)-1, Bhubaneswar, Passed In It.Appeal No.0262/2013-14, Dated 27.01.2015, Passed U/S.201(1)/201(1A) Of The Income Tax Act. 2. The Assessee Has Raised The Sole Substantive Ground That The Cit(A) Has Erred In Confirming The Action Of Ao For Treating The Assessee In Default U/S.201(1)/201(1A) Of The Act In Respect Of Payment Of Export Commission Of Rs.28,65,906/-. 3. Brief Facts Of The Case Are That The Assessee Is Engaged In Business Of Manufacturing Of Cement & Refractory Products & The Ao Found That The Assessee Paid An Amount Of Rs.28,65,906/- As Commission On 26.9.2011 To M/S International Link Corporation, Iran, A Company Registered In Tehran Without Deducting The Tax At Source As Per Section 195 Of The Act, 1961. Subsequently Notice U/S.201(1)/201(1A) Of The Act

For Appellant: Shri Soumen Adak/For Respondent: Shri N.B.Som, Sr. DR
Section 195Section 195(1)Section 201Section 201(1)Section 5(2)(b)Section 9(1)Section 9(1)(vii)

…xclusive 5 services of rendering outside India and also agent is not connected in respect of manufacturing or any other activity in India. Further, we support our view relying on the decision of the Hon’ble Delhi High Court in the case of Havells India Ltd., 352 ITR 376 (DelhiHC), where it was held that the export activity having taken place or having been fulfilled in India, the source of income was located in India and not outside. Mere fact that the export proceeds emanated from persons situated outside India did not constitute them as the source of income. In the present case, the exports are from India and…

Hindustan Motors Limited, Kolkata vs. D.C.I.T., Circle-6, Kolkata

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

ITA 2644/KOL/2013[1999-2000]Status: DisposedITAT Kolkata21 Sept 2016AY 1999-2000

Bench: Shri M.Balaganesh & Shri S.S.Viswanethra Ravi

Section 143(2)Section 147Section 350Section 35D

…res are converted into equity shares and CIT-A held that value of equity shares are capital in nature. Further, submitted that the issue is squarely covered by the decision of the Hon’ble High Court of Delhi in the case of CIT vs HAVELLS India Ltd reported in 352 ITR 376. The Ld. DR relied on the orders of the lower authorities. 7. Heard rival submissions and perused the material evidence on the record. It is relevant to be noted again that the Assessee claimed the expenses as incurred in issuance of debentures as revenue expenses specifically on the basis of principle laid down by the Honourable Supreme Court i…

Reliance Natural Resources Ltd, Navi Mumbai vs. Addl CIT RG 7(2), Mumbai

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

ITA 6843/MUM/2012[208-09]Status: DisposedITAT Mumbai24 Aug 2016

Bench: Shri G.S.Pannu & Shri Ravish Soodthe Dcit -7(2), Aaykar Bhavan,M.K.Road, Mumbai 400 020 ..... Appellant Vs. M/S. Reliance Natural Resources Ltd. H-Block, 1St Floor, Dhirubhai Ambani Knowledge City, Thane-Belapur Road, Koperkhairane, Navi Mumbai 400 710 Pan:Aabcr 7656P .... Respondent [ M/S. Reliance Natural Resources Ltd. H-Block, 1St Floor, Dhirubhai Ambani Knowledge City, Thane-Belapur Road, Koperkhairane, Navi Mumbai 400 710 Pan:Aabcr 7656P ... Appellant Vs. The Addl.Cit -7(2), Aaykar Bhavan,M.K.Road, Mumbai 400 020 .... Respondent Revenue By : Shri Jasbir Chouhan Assessee By : S/Shri Jitendra Sanghavi/ Deepak Jain Date Of Hearing : 17/8/2016 Date Of Pronouncement : 24/08/2016 (Assessment Year : 2008-09) Order Per G.S.Pannu,A.M:

For Appellant: S/Shri Jitendra Sanghavi/ Deepak JainFor Respondent: Shri Jasbir Chouhan
Section 143(3)Section 195Section 37(1)Section 40

…man 567 (Raj) iv) CIT vs. Tata Teleservices ( व"वध आवेदन) Ltd. (2014) 47 taxmann.com 238 " (Bom) v) CIT vs. ITC Hotels Ltd. (2011) 334 ITR 198 (Kar) vi) CIT vs. South India Corpn. (Agencies) Ltd. (2007) 290 ITR 217 (Mad) vii) CIT vs. Havells India Ltd. (2013) 352 ITR 376 (Del) (Assessment Year : 2008-09) viii) CIT vs. First Leasing Co. of India Ltd. (2008) 304 ITR 67 (Mad) ix) Gati Limited (ITA No. 749/Hyd/2012 dated 04.01.2013) x) Gati Limited (ITA No. 1325/Hyd/2015 dated 10.03.2016) 11.4.1 We have heard the rival contentions of both the parties and perused and carefully considered the material on record, inclu…

Addl CIT 7(2), Mumbai vs. Reliance Natural Resources Ltd, Navi Mumbai

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

ITA 6711/MUM/2012[2008-09]Status: DisposedITAT Mumbai24 Aug 2016AY 2008-09

Bench: Shri G.S.Pannu & Shri Ravish Soodthe Dcit -7(2), Aaykar Bhavan,M.K.Road, Mumbai 400 020 ..... Appellant Vs. M/S. Reliance Natural Resources Ltd. H-Block, 1St Floor, Dhirubhai Ambani Knowledge City, Thane-Belapur Road, Koperkhairane, Navi Mumbai 400 710 Pan:Aabcr 7656P .... Respondent [ M/S. Reliance Natural Resources Ltd. H-Block, 1St Floor, Dhirubhai Ambani Knowledge City, Thane-Belapur Road, Koperkhairane, Navi Mumbai 400 710 Pan:Aabcr 7656P ... Appellant Vs. The Addl.Cit -7(2), Aaykar Bhavan,M.K.Road, Mumbai 400 020 .... Respondent Revenue By : Shri Jasbir Chouhan Assessee By : S/Shri Jitendra Sanghavi/ Deepak Jain Date Of Hearing : 17/8/2016 Date Of Pronouncement : 24/08/2016 (Assessment Year : 2008-09) Order Per G.S.Pannu,A.M:

For Appellant: S/Shri Jitendra Sanghavi/ Deepak JainFor Respondent: Shri Jasbir Chouhan
Section 143(3)Section 195Section 37(1)Section 40

…man 567 (Raj) iv) CIT vs. Tata Teleservices ( व"वध आवेदन) Ltd. (2014) 47 taxmann.com 238 " (Bom) v) CIT vs. ITC Hotels Ltd. (2011) 334 ITR 198 (Kar) vi) CIT vs. South India Corpn. (Agencies) Ltd. (2007) 290 ITR 217 (Mad) vii) CIT vs. Havells India Ltd. (2013) 352 ITR 376 (Del) (Assessment Year : 2008-09) viii) CIT vs. First Leasing Co. of India Ltd. (2008) 304 ITR 67 (Mad) ix) Gati Limited (ITA No. 749/Hyd/2012 dated 04.01.2013) x) Gati Limited (ITA No. 1325/Hyd/2015 dated 10.03.2016) 11.4.1 We have heard the rival contentions of both the parties and perused and carefully considered the material on record, inclu…

Reliance Natural Resources Ltd, Navi Mumbai vs. Addl CIT RG 7(2), Mumbai

In the result, the appeal is allowed

ITA 847/MUM/2011[2007-08]Status: DisposedITAT Mumbai08 Jul 2016AY 2007-08

Bench: Shri Jason P. Boaz & Shri Saktijit Deyreliance Natural Resources Ltd. Addl. Cit, Range 7(2) H Block, 1St Floor, Dhirubhai Room No. 620, 6Th Floor Vs. Ambani Knowledge City Aayakar Bhavan Navi Mumbai 400710 M.K. Road, Mumbai 400020 Pan - Aabcr7656P Appellant Respondent Addl. Cit, Range 7(2) Reliance Natural Resources Ltd. Room No. 620, 6Th Floor H Block, 1St Floor, Dhirubhai Vs. Aayakar Bhavan Ambani Knowledge City M.K. Road, Mumbai 400020 Navi Mumbai 400710 Pan - Aabcr7656P Appellant Respondent

For Appellant: Shri Jitendra Sanghavi &For Respondent: Shri Jasbir Chouhan
Section 115JSection 143(3)Section 14ASection 195Section 40Section 9(1)(vii)

…axman 567 (Raj) CIT vs. Tata Teleservices ("व"वध आवेदन) Ltd. (2014) 47 taxmann.com iv) 238 (Bom) v) CIT vs. ITC Hotels Ltd. (2011) 334 ITR 198 (Kar) vi) CIT vs. South India Corpn. (Agencies) Ltd. (2007) 290 ITR 217 (Mad) vii) CIT vs. Havells India Ltd. (2013) 352 ITR 376 (Del) viii) CIT vs. First Leasing Co. of India Ltd. (2008) 304 ITR 67 (Mad) ix) Gati Limited (ITA No. 749/Hyd/2012 dated 04.01.2013) x) Gati Limited (ITA No. 1325/Hyd/2015 dated 10.03.2016) 11.4.1 We have heard the rival contentions of both the parties and perused and carefully considered the material on record, including the judicial pronounceme…

Addl CIT 7(2), Mumbai vs. Reliance Natural Resources Ltd, Navi Mumbai

In the result, the appeal is allowed

ITA 1425/MUM/2011[2007-08]Status: DisposedITAT Mumbai08 Jul 2016AY 2007-08

Bench: Shri Jason P. Boaz & Shri Saktijit Deyreliance Natural Resources Ltd. Addl. Cit, Range 7(2) H Block, 1St Floor, Dhirubhai Room No. 620, 6Th Floor Vs. Ambani Knowledge City Aayakar Bhavan Navi Mumbai 400710 M.K. Road, Mumbai 400020 Pan - Aabcr7656P Appellant Respondent Addl. Cit, Range 7(2) Reliance Natural Resources Ltd. Room No. 620, 6Th Floor H Block, 1St Floor, Dhirubhai Vs. Aayakar Bhavan Ambani Knowledge City M.K. Road, Mumbai 400020 Navi Mumbai 400710 Pan - Aabcr7656P Appellant Respondent

For Appellant: Shri Jitendra Sanghavi &For Respondent: Shri Jasbir Chouhan
Section 115JSection 143(3)Section 14ASection 195Section 40Section 9(1)(vii)

…axman 567 (Raj) CIT vs. Tata Teleservices ("व"वध आवेदन) Ltd. (2014) 47 taxmann.com iv) 238 (Bom) v) CIT vs. ITC Hotels Ltd. (2011) 334 ITR 198 (Kar) vi) CIT vs. South India Corpn. (Agencies) Ltd. (2007) 290 ITR 217 (Mad) vii) CIT vs. Havells India Ltd. (2013) 352 ITR 376 (Del) viii) CIT vs. First Leasing Co. of India Ltd. (2008) 304 ITR 67 (Mad) ix) Gati Limited (ITA No. 749/Hyd/2012 dated 04.01.2013) x) Gati Limited (ITA No. 1325/Hyd/2015 dated 10.03.2016) 11.4.1 We have heard the rival contentions of both the parties and perused and carefully considered the material on record, including the judicial pronounceme…

Larsen & Toubro Ltd, Mumbai vs. DCIT Cir 2(2), Mumbai

In the result, assessee’s appeal stands allowed

ITA 3255/MUM/2010[1990-91]Status: DisposedITAT Mumbai30 Oct 2015AY 1990-91

Bench: Shri Saktijit Dey & Shri Ashwani Taneja

For Appellant: Shri J.D. MistriFor Respondent: Shri Goli Srinivas Rao
Section 115JSection 143(3)Section 260ASection 271(1)(c)

…allowed as revenue expenditure. In this context, he relied upon the following case laws:- i) CIT v/s Secure Meters Ltd., [2011] 321 ITR 611 (Raj.) ii) CIT v/s Sukhijit Starch & Chemicals Ltd., [2010] 326 ITR 29 (P&H); iii) CIT v/s Havells India Ltd., [2012] 352 ITR 376 (P&H); iv) CIT v/s ITC Hotels Ltd., [2010] 334 ITR 109 (Kar.); v) CIT v/s Ranbaxy Laboratories Ltd., [2013] ITA no.93 of 2000 (Del.) Thus, he submitted that in view of the fact that different High Courts have held the expenditure on issuance of convertible debenture as revenue in nature, the issue is highly contentious hence will not come within…

CIT Large Tax Payers Unit vs. Indian Railway Finance Corp Ltd

ITA-1189/2011HC Delhi31 Oct 2013
Section 115Section 145

…& * IN THE HIGH COURT OF DELHI AT NEW DELHI 1 Date ofdecision: 31^^ October, 2013 + ITA1189/2011 CIT LARGE TAX PAYERS UNIT ..... Appellant Through Mr. N.P. Sahni, Sr. Standing Counsel. versus INDIAN RAILWAY FINANCE CORP LTD Respondent Through Mr. S. Kirshnan, Advocate. CORAM: HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE SANJEEV SACHDEVA SANJIV KHANNA, J. (ORAL) This appeal by the revenue pertains to assessment year 2001-02. Revenue has raised four questions in this appeal and for the sake of convenience these issues are being discussed separately:- Issue No.l Whether the lease equalisation charges can be…