CIT v. Holcim India (P.) Ltd.

57 Taxmann.com 28High Court2015#737 most cited

What is CIT v. Holcim India (P.) Ltd. authority for?

Disallowance under Section 14A applies only when exempt income is actually received or receivable during the relevant previous year. The provision does not trigger merely upon incurring expenditure if no exempt income materialized in that year.

138

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2016 to 2026.

Also referred to as

CIT v. Holcim India (P.) Ltd. · Holcim India · Section 14A disallowance · no exempt income received · exempt income not receivable · actual receipt of income · expenditure for exempt income · notional exempt income · Cheminvest Ltd. reliance · Delhi High Court · 57 Taxmann.com 28

Sections most often in play

Section 14ASection 143(3)Section 37(1)Section 5Section 144ASection 1961Section 4Section 8D

Issues it is cited on

section 31paper companysection 251(2)share capital and share premiumsection 40a(ia)strategic investmentsection 194isource of sourcedisallowance u/s 14acreditworthiness of the creditorsection 197section 251(1)(a)

Judgments citing CIT v. Holcim India (P.) Ltd.

DCIT, New Delhi vs. M/S Aksh Optifibre Ltd., Gurgaon

In the result, the appeal is dismissed

ITA 981/DEL/2016[2012-13]Status: DisposedITAT Delhi23 Nov 2017AY 2012-13

Bench: : Shri Bhavnesh Saini & Shri L.P. Sahu

Section 14A

…In the Income-Tax Appellate Tribunal, Delhi Bench ‘B’, New Delhi Before : Shri Bhavnesh Saini, Judicial Member And Shri L.P. Sahu, Accountant Member ITA No. 981/Del./2016 Assessment Year: 2012-13 D.C.I.T., Circle 2(1), vs. M/s. Aksh Optifibre Ltd., New Delhi. B-1 ENKAY Tower, Nanijya Nikunj, Udyog Vihar, Phase-V, Gurgaon. PAN – AAACA 0062F (Appellant) (Respondent) Appellant by Sh. Anil Kumar Sharma, Sr. DR Respondent by None Date of Hearing 14.11.2017 Date of Pronouncement 23.11.2017 ORDER Per L.P. Sahu, A.M.: This is an appeal filed by the Revenue against the order of ld. CIT(A)-I, New Delhi dated 02.1…

ACIT, New Delhi vs. M/S Educomp Online Supplemental Service Ltd., New Delhi

In the result appeal of the revenue is dismissed

ITA 3439/DEL/2016[2013-14]Status: DisposedITAT Delhi07 Nov 2017AY 2013-14

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: Shri V.K. Aggarwal, ARFor Respondent: Shri Atiq Ahmod, Sr. DR
Section 143(3)Section 14ASection 36

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No.:- 3439/Del /2016 Assessment Year: 2013-14 ACIT, Educomp Online Cent. Circle 2 Supplemental Service Ltd. Vs. New Delhi. 1211, Padma Tower – 1, 5, Rajender Place New Delhi – 110 008 PAN AACCE3461E (Appellant) (Respondent) Department by: Shri Atiq Ahmod, Sr. DR Assessee by : Shri V.K. Aggarwal, AR Date of Hearing 01/11/2017 Date of 07/11/2017 pronouncement O R D E R PER AMIT SHUKLA, J.M. The aforesaid appeal has been filed by the revenue against the impugned o…

Assistant Commissioner of Income Tax, Circle-1, Kota vs. M/S Tolaram Satyadev Agro Pvt. Ltd., Kota

In the result, appeal of the revenue stands dismissed

ITA 672/JPR/2017[2013-14]Status: DisposedITAT Jaipur09 Oct 2017AY 2013-14
For Appellant: Shri P.C. Parwal (CA)For Respondent: Shri R.A. Verma (Addl.CIT) fu/kZkfjrh dh vksj ls@
Section 14A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh Hkkxpan] ys[kk lnL; ,oa Jh dqy Hkkjr] U;kf;d lnL; ds le{k BEFORE: SHRI BHAGCHAND, AM & SHRI KUL BHARAT, JM vk;dj vihy la-@ITA No. 672/JP/2017 fu/kZkj.k o"kZ@Assessment Year : 2013-14 cuke Assistant Commissioner of M/s Tolaram Satyadev Vs. Income Tax, Agro Pvt. Ltd., Circle-1, Kota 40-A, Talwandi, Kota. PAN No.: AACCT 2015 P vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by : Shri R.A. Verma (Addl.CIT) fu/kZkfjrh dh vksj ls@ Assessee by : Shri P.C. Parwal (CA) lquokbZ dh rkjh[k@ Date of Hear…

Assistant Commissioner of Income Tax, Circle-1, Kota vs. Sudha Hospital & Medical Research Centre, Kota

In the result, appeal of the revenue stands dismissed

ITA 671/JPR/2017[2014-15]Status: DisposedITAT Jaipur09 Oct 2017AY 2014-15
For Appellant: Shri P.C. Parwal (CA)For Respondent: Shri R.A. Verma (Addl.CIT) fu/kZkfjrh dh vksj ls@
Section 14A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh Hkkxpan] ys[kk lnL; ,oa Jh dqy Hkkjr] U;kf;d lnL; ds le{k BEFORE: SHRI BHAGCHAND, AM & SHRI KUL BHARAT, JM vk;dj vihy la-@ITA No. 671/JP/2017 fu/kZkj.k o"kZ@Assessment Year : 2014-15 cuke Assistant Commissioner of Sudha Hospital and Vs. Income Tax, Medical Research Centre Circle-1, Kota Pvt. Ltd., 11-A, Talwandi, Kota. PAN No.: AAGCS 2221 N vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by : Shri R.A. Verma (Addl.CIT) fu/kZkfjrh dh vksj ls@ Assessee by : Shri P.C. Parwal (CA) lquokbZ dh rkj…

Assistant Commissioner of Income Tax, Circle-1, Kota vs. M/S Naresh Kumar Manoj Kumar, Kota

In the result, appeal of the revenue stands dismissed

ITA 670/JPR/2017[2013-14]Status: DisposedITAT Jaipur09 Oct 2017AY 2013-14
For Appellant: Shri P.C. Parwal (CA)For Respondent: Smt. Poonam Roy (DCIT) fu/kZkfjrh dh vksj ls@
Section 145(3)Section 14A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES (SMC), JAIPUR Jh Hkkxpan] ys[kk lnL;] ds le{k BEFORE: SHRI BHAGCHAND, ACCOUNTANT MEMBER vk;dj vihy la-@ITA No. 670/JP/2017 fu/kZkj.k o"kZ@Assessment Year : 2013-14 cuke Assistant Commissioner M/s Naresh Kumar Manoj Kumar, Vs. of Income Tax, B-43, Bhamashah Mandi, Circle-1, Kota Kota. PAN No.: AADFN 5008 Q vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by : Smt. Poonam Roy (DCIT) fu/kZkfjrh dh vksj ls@ Assessee by : Shri P.C. Parwal (CA) lquokbZ dh rkjh[k@ Date of Hearing : 04/10/2017 mn?kks"k.kk dh rk…

ACIT, Kota vs. Mangalam Cement Ltd., Kota

In the result, appeal of the revenue is dismissed

ITA 461/JPR/2017[2013-14]Status: DisposedITAT Jaipur13 Sept 2017AY 2013-14
For Appellant: Shri P.C. Parwal (CA)For Respondent: Smt. Rolly Agarwal (CIT)
Section 143(3)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh HkkxpUn] ys[kk lnL; ,oa Jh dqy Hkkjr] U;kf;d lnL; ds le{k BEFORE: SHRI BHAGCHAND, AM AND SHRI KUL BHARAT, JM vk;dj vihy la-@ITA No. 362/JP/2017 fu/kZkj.k o"kZ@Assessment Year : 2013-14. cuke M/s. Mangalam Cement Ltd., The ACIT, Vs. Aditya Nagar-326520, Morak, Circle-1, Tehsil : Ramganjmandi, Kota. Distt. Kota. LFkk;h ys[kk la-@thvkbZvkj la-@PAN No. AABCM 6602 Q vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA No. 461/JP/2017 fu/kZkj.k o"kZ@Assessment Year : 2013-14. cuke The ACIT, M/s. Mangalam Cem…

Mangalam Cement Limited, Jaipur vs. ACIT, Kota

In the result, appeal of the revenue is dismissed

ITA 362/JPR/2017[3013-14]Status: DisposedITAT Jaipur13 Sept 2017AY 3013-14
For Appellant: Shri P.C. Parwal (CA)For Respondent: Smt. Rolly Agarwal (CIT)
Section 143(3)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh HkkxpUn] ys[kk lnL; ,oa Jh dqy Hkkjr] U;kf;d lnL; ds le{k BEFORE: SHRI BHAGCHAND, AM AND SHRI KUL BHARAT, JM vk;dj vihy la-@ITA No. 362/JP/2017 fu/kZkj.k o"kZ@Assessment Year : 2013-14. cuke M/s. Mangalam Cement Ltd., The ACIT, Vs. Aditya Nagar-326520, Morak, Circle-1, Tehsil : Ramganjmandi, Kota. Distt. Kota. LFkk;h ys[kk la-@thvkbZvkj la-@PAN No. AABCM 6602 Q vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA No. 461/JP/2017 fu/kZkj.k o"kZ@Assessment Year : 2013-14. cuke The ACIT, M/s. Mangalam Cem…

Reliance Infrastructure and Consultants Ltd ( Erstwhile Reliance Infrastructure Ltd), Mumbai vs. Asst CIT RG 10(1), Mumbai

The appeal of the assessee is partly allowed and that of revenue also allowed

ITA 6452/MUM/2011[2008-09]Status: DisposedITAT Mumbai12 Apr 2017AY 2008-09

Bench: Shri Mahavir Singh, Jm & Shri Rajesh Kumar, Am Asstt.Commissioner Of Income Tax- M/S Rel Utility Engineers Ltd, -Range-10(1), (Erstwhile M/S Reliance Room No.455, Aaykar Bhavan, Infrastructure & Consultants फनधभ/ M K Road, Near Churchgate, Ltd, Devidas Lane, Mumbai-400020 Vs. Near Mtnl, Off Svp Road, Borivali (W)- Mumbai-400103 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) : M/S Rel Utility Engineers Ltd, Asstt.Commissioner Of Income Tax- -Range-10(1), (Erstwhile Reliance Room No.455, Aaykar Bhavan, Infrastructure & Consultants फनधभ/ M K Road, Near Churchgate, Ltd, Devidas Lane, Mumbai-400020 Vs. Near Mtnl, Off Svp Road, Borivali (W)-400103. स्थधमी रेखध सं./ Pan : Aaccr7678G (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) :

For Appellant: Shri Jitendra SanghviFor Respondent: Shri Rajat Mittal
Section 115JSection 14A

…considering the rival submissions and perusing the relevant material on record, we find it as an admitted position that the assessee did not earn any exempt income during the year. The Hon'ble jurisdictional High Court in CIT v. Holcim India (P.) Ltd. [2015] 57 Taxmann.com 28 (Delhi), has held that no disallowance u/s 14A can be made in the absence of any exempt income. In Joint Investments (P.) Ltd. v. CIT [2015] 372 ITR 694 (Delhi), it has been held that disallowance u/s 14A cannot exceed the exempt income. Since the assessee admittedly did not earn any exempt income during the relevant year, respectfully foll…

DCIT 10(1), Mumbai vs. Reliance Infrastructure and Consultants Ltd, Mumbai

The appeal of the assessee is partly allowed and that of revenue also allowed

ITA 6266/MUM/2011[2008-09]Status: DisposedITAT Mumbai12 Apr 2017AY 2008-09

Bench: Shri Mahavir Singh, Jm & Shri Rajesh Kumar, Am Asstt.Commissioner Of Income Tax- M/S Rel Utility Engineers Ltd, -Range-10(1), (Erstwhile M/S Reliance Room No.455, Aaykar Bhavan, Infrastructure & Consultants फनधभ/ M K Road, Near Churchgate, Ltd, Devidas Lane, Mumbai-400020 Vs. Near Mtnl, Off Svp Road, Borivali (W)- Mumbai-400103 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) : M/S Rel Utility Engineers Ltd, Asstt.Commissioner Of Income Tax- -Range-10(1), (Erstwhile Reliance Room No.455, Aaykar Bhavan, Infrastructure & Consultants फनधभ/ M K Road, Near Churchgate, Ltd, Devidas Lane, Mumbai-400020 Vs. Near Mtnl, Off Svp Road, Borivali (W)-400103. स्थधमी रेखध सं./ Pan : Aaccr7678G (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) :

For Appellant: Shri Jitendra SanghviFor Respondent: Shri Rajat Mittal
Section 115JSection 14A

…considering the rival submissions and perusing the relevant material on record, we find it as an admitted position that the assessee did not earn any exempt income during the year. The Hon'ble jurisdictional High Court in CIT v. Holcim India (P.) Ltd. [2015] 57 Taxmann.com 28 (Delhi), has held that no disallowance u/s 14A can be made in the absence of any exempt income. In Joint Investments (P.) Ltd. v. CIT [2015] 372 ITR 694 (Delhi), it has been held that disallowance u/s 14A cannot exceed the exempt income. Since the assessee admittedly did not earn any exempt income during the relevant year, respectfully foll…

Priya Ltd., Mumbai vs. DCIT (OSD), Cir 2(3), Mumbai

The appeal of the assessee is disposed off in terms indicated hereinabove and the appeal of the Revenue is dismissed

ITA 3231/MUM/2015[2010-11]Status: DisposedITAT Mumbai21 Feb 2017AY 2010-11

Bench: Shri Joginder Singh & Shri N.K. Pradhanassessment Year: 2010-11 Priya Ltd. Dcit(Osd), Circle-2(3), 209-210, Kimatraj Building बनाम/ R. No. 552, 5Th Floor, 02 Floor, 77/79 Vs. Aayakar Bhavan, M.K.Road, M.K. Road, Mumbai-400020 Mumbai-400002 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No. Aaacp2210Q Assessment Year: 2010-11 Dcit(Osd), Priya Ltd. 209-210, Kimatraj Building Circle-2(3), बनाम/ 02 Floor, 77/79 R. No. 552, 5Th Floor, Vs. M.K. Road, Aayakar Bhavan, M.K.Road, Mumbai-400002 Mumbai-400020 (राज"व /Revenue) ("नधा"रती /Assessee) P.A. No. Aaacp2210Q

Section 10(33)Section 143(3)Section 14ASection 260A

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ई, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “E”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी एन. के. "धान, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri N.K. Pradhan, Accountant Member Assessment Year: 2010-11 Priya Ltd. DCIT(OSD), Circle-2(3), 209-210, Kimatraj Building बनाम/ R. No. 552, 5th Floor, 02 Floor, 77/79 Vs. Aayakar Bhavan, M.K.Road, M.K. Road, Mumbai-400020 Mumbai-400002 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No. AAACP2210Q Assessment Year: 2010-11 DCIT(OSD), Priya Ltd. 209-210, Kimatraj Building Circle-2(3), बनाम/ 02…

Lakhani Shoee Co. Pvt. Ltd vs. ACIT, Alwar

In the result, appeal of the assessee in ITA No

ITA 854/JPR/2016[2012-13]Status: DisposedITAT Jaipur20 Feb 2017AY 2012-13
For Appellant: Shri S.C. Vasudeva (C.A)For Respondent: Shri S.L. Chandel (Addl.CIT)
Section 143(3)Section 14A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh dqy Hkkjr] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI KUL BHARAT, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 854/JP/2016 fu/kZkj.k o"kZ@Assessment Year : 2012-13. cuke M/s Lakhani Shoe Co. Pvt. Ltd. Asst. Commissioner of Income Tax, Vs. Plot No. 130, Sector-24, Circle-2, Faridabad – 121005 Alwar. LFkk;h ys[kk la-@thvkbZvkj la-@PAN No. AAACL 2991 A vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri S.C. Vasudeva (C.A) jktLo dh vksj ls@ Revenu…

Addl CIT RG 1(2), Mumbai vs. Morgan Stanley India Securities P.Ltd, Mumbai

The appeals of the Revenue are dismissed, then the cross objections of the assessee will become in-fructuous

ITA 114/MUM/2013[2008-09]Status: DisposedITAT Mumbai05 Jan 2017AY 2008-09

Bench: Shri Joginder Singh & Shri Jason P. Boazassessment Years: 2008-09

Section 143(2)Section 14A

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘बी’ ,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES, ‘B’ MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी जॉसन पी. बोज, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Jason P. Boaz, Accountant Member Assessment Years: 2008-09 DCIT-1(2), M/s Morgan Stanley R. No.535, 5th Floor, India Securities Pvt. Ltd. बनाम/ Aayakar Bhavan, Mafatlal House, 3rd Floor, Vs. M.K. Road, Backbay Reclamation, Mumbai-400020 Mumbai-400020 (राज"व /Revenue) ("नधा"रती /Assessee) PAN. No.AAACM4048B C.O. NO.215/Mum/2015 (Arising out of ITA No.114/Mum/2013) Assessment Years…

Addl CIT RG 1(2), Mumbai vs. Morgan Stanley India Securities P.Ltd, Mumbai

The appeals of the Revenue are dismissed, then the cross objections of the assessee will become in-fructuous

ITA 113/MUM/2013[2009-10]Status: DisposedITAT Mumbai05 Jan 2017AY 2009-10

Bench: Shri Joginder Singh & Shri Jason P. Boazassessment Years: 2008-09

Section 143(2)Section 14A

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘बी’ ,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES, ‘B’ MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी जॉसन पी. बोज, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Jason P. Boaz, Accountant Member Assessment Years: 2008-09 DCIT-1(2), M/s Morgan Stanley R. No.535, 5th Floor, India Securities Pvt. Ltd. बनाम/ Aayakar Bhavan, Mafatlal House, 3rd Floor, Vs. M.K. Road, Backbay Reclamation, Mumbai-400020 Mumbai-400020 (राज"व /Revenue) ("नधा"रती /Assessee) PAN. No.AAACM4048B C.O. NO.215/Mum/2015 (Arising out of ITA No.114/Mum/2013) Assessment Years…

DCIT, New Delhi vs. M/S. Asf Infrastructure Pvt. Ltd., New Delhi

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

ITA 3964/DEL/2016[2012-13]Status: DisposedITAT Delhi13 Dec 2016AY 2012-13

Bench: Shri H.S. Sidhu

For Appellant: Sh. Ved Jain, CA & Sh. AshishFor Respondent: Sh. F.R. MEENA, SR. DR
Section 115JSection 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC-3”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER I.T.A. No. 3964/DEL/2016 A.Y. : 2012-13 DY. COMMISSIONER OF INCOME M/S ASF INFRASTRUCTURE PVT. LTD., TAX, VS. 11, BABAR LANE, BENGALI CIRCLE-3(2), MARKET, R.NO. 380-B, CR BUILDING, I.P. NEW DELHI – 110 001 ESTATE, NEW DELHI PAN: AAFCA4680G) (APPELLANT) (APPELLANT) (APPELLANT) (APPELLANT) (RESPONDENT) (RESPONDENT) (RESPONDENT) (RESPONDENT) Department by : Sh. F.R. MEENA, SR. DR Assessee by : Sh. Ved Jain, CA & Sh. Ashish Chadha, CA ORDER ORDER ORDER ORDER This appeal by the Revenue is directed against th…

Om Air Freight Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee is allowed

ITA 4306/DEL/2014[2010-11]Status: DisposedITAT Delhi19 Aug 2016AY 2010-11

Bench: Smt Diva Singh

Section 143(2)Section 14ASection 40A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘SMC-3’ NEW DELHI BEFORE SMT DIVA SINGH, JUDICIAL MEMBER I.T.A .No.-4306/Del/2014 (ASSESSMENT YEAR-2010-11) Om Air Frieght Ltd., vs DCIT, 130, Transport Nagar, Central Circle-21, Ring Road, Punjabi Bagh, New Delhi. New Delhi-110035. PAN-AAACO0315R (APPELLANT) (RESPONDENT) Appellant by Sh. Ashish Chadha, CA & Sh. Ashish Goel, CA Respondent by Sh. Farhat Khan, Sr.DR Date of Hearing 21.06.2016 Date of Pronouncement 19.08.2016 ORDER PER DIVA SINGH, JM The present appeal has been filed by the assessee assailing the correctness of the order dated 13.06.2014 of…

DCIT 3(2), Mumbai vs. Indiabulls Wholesale Services Ltd, Mumbai

In the result the appeals of the revenue stand dismissed and the appeal of the assessee is allowed

ITA 6081/MUM/2014[2010-11]Status: DisposedITAT Mumbai30 Jun 2016AY 2010-11

Bench: Shri Shailendra Kumar Yadav, Jm & Shri Rajesh Kumar, Am आयकर अपीऱ सं./I.T.A. No.1165/Mum/2014 (ननधधारण वषा / Assessment Year : 2008-09) Dy.Commissioner Of Income बनधम/ M/S Indiabulls Retail Service Ltd, Tax-7(1), Room No.622, (Formerly Knows As Pyramid Vs. Aayakar Bhavan, Retails Ltd, Now Known As M K Road, M/S Store One Retails India Mumbai-400020 (Ltd),11Th Floor, Indiabulls Finance Centre, Elibhinstone Road (W), Mumbai-400013 स्थधयी ऱेखध सं./ Pan : Aadcp5164C आयकर अपीऱ सं./I.T.A. No.5732/Mum/2014 (ननधधारण वषा / Assessment Year : 2010-11) बनधम/ M/S Indiabulls Wholesale Dy.Commissioner Of Income Tax- 3(2), Services Ltd, Vs. Aayakar Bhavan, M-62 & 63, 1St Floor, M K Road, Connaught Place, Mumbai-400020 New Delhi-110001 आयकर अपीऱ सं./I.T.A. No.6081/Mum/2014 (ननधधारण वषा / Assessment Year : 2010-11) Dy.Commissioner Of Income बनधम/ M/S Indiabulls Wholesale Tax-3(2), Services Ltd, Vs. Room No.674, 6Th Floor, 14Th Floor, Aayakar Bhavan, Indiabulls Finance Centre, M K Road, Tower No.1, Plot No.612-613, Mumbai-400020 Elibhinstone Road (W), Mumbai-400013 स्थधयी ऱेखध सं./ Pan : Aabci7129N अपीऱार्थी ओर से / Revenue By Shri Javed Akhatar प्रत्यर्थी की ओर से/ Assessee By S/Shri Jitendra Sangvi & Amit Khatiwalla

Section 143(1)Section 143(2)Section 143(3)Section 14ASection 56Section 57

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “आई” म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI SHAILENDRA KUMAR YADAV, JM AND SHRI RAJESH KUMAR, AM आयकर अपीऱ सं./I.T.A. No.1165/Mum/2014 (ननधधारण वषा / Assessment Year : 2008-09) Dy.Commissioner of Income बनधम/ M/s Indiabulls Retail Service Ltd, Tax-7(1), Room No.622, (Formerly knows as Pyramid Vs. Aayakar Bhavan, Retails Ltd, Now known as M K Road, M/s Store One Retails India Mumbai-400020 (Ltd),11th floor, Indiabulls Finance Centre, Elibhinstone road (W), Mumbai-400013 स्थधयी ऱेखध सं./ PAN : AADCP5164C आयकर अपीऱ सं./I.T.A. No.5732/Mum/2014 (नन…

Indiabulls Wholesale Services Ltd, New Delhi vs. DCIT Cir 3(2), Mumbai

In the result the appeals of the revenue stand dismissed and the appeal of the assessee is allowed

ITA 5732/MUM/2014[2010-11]Status: DisposedITAT Mumbai30 Jun 2016AY 2010-11

Bench: Shri Shailendra Kumar Yadav, Jm & Shri Rajesh Kumar, Am आयकर अपीऱ सं./I.T.A. No.1165/Mum/2014 (ननधधारण वषा / Assessment Year : 2008-09) Dy.Commissioner Of Income बनधम/ M/S Indiabulls Retail Service Ltd, Tax-7(1), Room No.622, (Formerly Knows As Pyramid Vs. Aayakar Bhavan, Retails Ltd, Now Known As M K Road, M/S Store One Retails India Mumbai-400020 (Ltd),11Th Floor, Indiabulls Finance Centre, Elibhinstone Road (W), Mumbai-400013 स्थधयी ऱेखध सं./ Pan : Aadcp5164C आयकर अपीऱ सं./I.T.A. No.5732/Mum/2014 (ननधधारण वषा / Assessment Year : 2010-11) बनधम/ M/S Indiabulls Wholesale Dy.Commissioner Of Income Tax- 3(2), Services Ltd, Vs. Aayakar Bhavan, M-62 & 63, 1St Floor, M K Road, Connaught Place, Mumbai-400020 New Delhi-110001 आयकर अपीऱ सं./I.T.A. No.6081/Mum/2014 (ननधधारण वषा / Assessment Year : 2010-11) Dy.Commissioner Of Income बनधम/ M/S Indiabulls Wholesale Tax-3(2), Services Ltd, Vs. Room No.674, 6Th Floor, 14Th Floor, Aayakar Bhavan, Indiabulls Finance Centre, M K Road, Tower No.1, Plot No.612-613, Mumbai-400020 Elibhinstone Road (W), Mumbai-400013 स्थधयी ऱेखध सं./ Pan : Aabci7129N अपीऱार्थी ओर से / Revenue By Shri Javed Akhatar प्रत्यर्थी की ओर से/ Assessee By S/Shri Jitendra Sangvi & Amit Khatiwalla

Section 143(1)Section 143(2)Section 143(3)Section 14ASection 56Section 57

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “आई” म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI SHAILENDRA KUMAR YADAV, JM AND SHRI RAJESH KUMAR, AM आयकर अपीऱ सं./I.T.A. No.1165/Mum/2014 (ननधधारण वषा / Assessment Year : 2008-09) Dy.Commissioner of Income बनधम/ M/s Indiabulls Retail Service Ltd, Tax-7(1), Room No.622, (Formerly knows as Pyramid Vs. Aayakar Bhavan, Retails Ltd, Now known as M K Road, M/s Store One Retails India Mumbai-400020 (Ltd),11th floor, Indiabulls Finance Centre, Elibhinstone road (W), Mumbai-400013 स्थधयी ऱेखध सं./ PAN : AADCP5164C आयकर अपीऱ सं./I.T.A. No.5732/Mum/2014 (नन…

DCIT Cir 7(1), Mumbai vs. Indiabulls Retail Service Ltd, Mumbai

In the result the appeals of the revenue stand dismissed and the appeal of the assessee is allowed

ITA 1165/MUM/2014[2008-09]Status: DisposedITAT Mumbai30 Jun 2016AY 2008-09

Bench: Shri Shailendra Kumar Yadav, Jm & Shri Rajesh Kumar, Am आयकर अपीऱ सं./I.T.A. No.1165/Mum/2014 (ननधधारण वषा / Assessment Year : 2008-09) Dy.Commissioner Of Income बनधम/ M/S Indiabulls Retail Service Ltd, Tax-7(1), Room No.622, (Formerly Knows As Pyramid Vs. Aayakar Bhavan, Retails Ltd, Now Known As M K Road, M/S Store One Retails India Mumbai-400020 (Ltd),11Th Floor, Indiabulls Finance Centre, Elibhinstone Road (W), Mumbai-400013 स्थधयी ऱेखध सं./ Pan : Aadcp5164C आयकर अपीऱ सं./I.T.A. No.5732/Mum/2014 (ननधधारण वषा / Assessment Year : 2010-11) बनधम/ M/S Indiabulls Wholesale Dy.Commissioner Of Income Tax- 3(2), Services Ltd, Vs. Aayakar Bhavan, M-62 & 63, 1St Floor, M K Road, Connaught Place, Mumbai-400020 New Delhi-110001 आयकर अपीऱ सं./I.T.A. No.6081/Mum/2014 (ननधधारण वषा / Assessment Year : 2010-11) Dy.Commissioner Of Income बनधम/ M/S Indiabulls Wholesale Tax-3(2), Services Ltd, Vs. Room No.674, 6Th Floor, 14Th Floor, Aayakar Bhavan, Indiabulls Finance Centre, M K Road, Tower No.1, Plot No.612-613, Mumbai-400020 Elibhinstone Road (W), Mumbai-400013 स्थधयी ऱेखध सं./ Pan : Aabci7129N अपीऱार्थी ओर से / Revenue By Shri Javed Akhatar प्रत्यर्थी की ओर से/ Assessee By S/Shri Jitendra Sangvi & Amit Khatiwalla

Section 143(1)Section 143(2)Section 143(3)Section 14ASection 56Section 57

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “आई” म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI SHAILENDRA KUMAR YADAV, JM AND SHRI RAJESH KUMAR, AM आयकर अपीऱ सं./I.T.A. No.1165/Mum/2014 (ननधधारण वषा / Assessment Year : 2008-09) Dy.Commissioner of Income बनधम/ M/s Indiabulls Retail Service Ltd, Tax-7(1), Room No.622, (Formerly knows as Pyramid Vs. Aayakar Bhavan, Retails Ltd, Now known as M K Road, M/s Store One Retails India Mumbai-400020 (Ltd),11th floor, Indiabulls Finance Centre, Elibhinstone road (W), Mumbai-400013 स्थधयी ऱेखध सं./ PAN : AADCP5164C आयकर अपीऱ सं./I.T.A. No.5732/Mum/2014 (नन…