How many judgments cite CIT v. Hyundai Heavy Industries Co. Ltd.?

166 judgments on BharatTax cite CIT v. Hyundai Heavy Industries Co. Ltd. (291 ITR 482), spanning 2011 to 2025.

Which sections of the Income Tax Act does CIT v. Hyundai Heavy Industries Co. Ltd. come up under?

It is most often cited in judgments turning on Section 9(1)(vii), Section 143(3), Section 234B, Section 37, Section 40(a)(i), Section 115JB.

CIT v. Hyundai Heavy Industries Co. Ltd.

291 ITR 482Supreme Court of India2007#588 most cited

What is CIT v. Hyundai Heavy Industries Co. Ltd. authority for?

The Supreme Court held that the 'project completion method' and the 'percentage of completion method' are recognized accounting methods for ascertaining profit for contracts. The case affirms these methods in the context of contract accounts.

166

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2011 to 2025.

Also referred to as

CIT v Hyundai Heavy Industries Co. Ltd · completed contract method · percentage of completion method · contract accounts · profit ascertainment · accounting methods · 291 ITR 482 · 161 Taxmann 191 · SC

Also reported as

161 Taxmann 191

Sections most often in play

Section 9(1)(vii)Section 143(3)Section 234B Section 37 Section 40(a)(i)Section 115JB Section 44C Section 195

Read the full judgment

Issues it is cited on

section 44bbb section 209(1)section 44bb section 44c section 44b section 145(1)fixed place pe dependent agent pe section 9(1)(i)construction pe section 9(1)(vii)project completion method

Judgments citing CIT v. Hyundai Heavy Industries Co. Ltd.

DDIT, New Delhi vs. M/S. Mitsui & Co. Ltd., New Delhi

In the result, all the three appeals filed by the Revenue are dismissed and the two appeals filed by the assessee are allowed

ITA 4329/DEL/2011[2007-08]Status: DisposedITAT Delhi07 Jan 2020AY 2007-08

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri Ved Jain, AdvocateFor Respondent: Shri G.K. Dhall, CIT, DR

Section 44B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : E : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI KULDIP SINGH, JUDICIAL MEMBER ITA Nos.2801 & 4329/Del/2011 Assessment Years : 2006-07 & 2007-08 Assessment Year : 2008-09 DDIT, Vs Mitsui & Co. Ltd., Plot No.D-1, 4th Floor, Circle-3(1), International Taxation, Salcon Ras Vilas, New Delhi. District Centre, Saket, New Delhi. PAN: AAACM5469Q ITA Nos.4367/Del/2011 Assessment Year : 2007-08 Assessment Year : 2008-09 Mitsui & Co. Ltd., Vs. DDIT, Plot No.D-1, 4th Floor, Circle-3(1), Salcon Ras Vilas, International Taxation, District Centre, Saket, New De…

DDIT, New Delhi vs. M/S Mitsui & Co. Ltd., New Delhi

In the result, all the three appeals filed by the Revenue are dismissed and the two appeals filed by the assessee are allowed

ITA 2801/DEL/2011[2006-07]Status: DisposedITAT Delhi07 Jan 2020AY 2006-07

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri Ved Jain, AdvocateFor Respondent: Shri G.K. Dhall, CIT, DR

Section 44B

Audi Ag, Mumbai vs. Addl DIT RG 1(1), Mumbai

In the result, appeal of the assessee is allowed

ITA 7335/MUM/2012[2009-10]Status: DisposedITAT Mumbai03 Sept 2019AY 2009-10

Bench: Shri G.S. Pannu, Vice- & Shri Pawan Singhaudi Ag Adit Range-1(1), C/O S R B C & Associates, Aayakar Bhavan, M.K. Road, 14Th Floor, The Ruby, 29 Mumbai-400020. Senapati Bapat Marg, Vs. Dadar (West), Mumbai-400028. Pan: Aahca3173A Appellant Respondent Audi Ag Adit Range-1(1), C/O S R B C & Associates, Aayakar Bhavan, M.K. Road, 14Th Floor, The Ruby, 29 Mumbai-400020. Senapati Bapat Marg, Vs. Dadar (West), Mumbai-400028. Pan: Aahca3173A Appellant Respondent Appellant By : Shri Rajan Vora/Nimesh Vora/ Sajan Choksi (Ar) Respondent By : Shri V. Sreekar (Cit-Dr) With Nishant Samaiya (Dr) Date Of Hearing : 26.08.2019 Date Of Pronouncement : 03.09.2019 Order Under Section 254(1)Of Income Tax Act Per Pawan Singh; 1. These Two Appeal By Assessee Are Directed Against The Assessment Order Passed Under Section 143(3) Read With Section 144(C)(13) In Pursuance Of Direction Of Dispute Resolution Panel-I Under Section 144(C)(5) Dated

For Appellant: Shri Rajan Vora/Nimesh Vora/For Respondent: Shri V. Sreekar (CIT-DR) with Nishant Samaiya (DR)

Section 143(3)Section 144Section 144C(13)Section 254(1)Section 9Section 90(2)

…car by assessee to Volkswagon Group Sales outside India cannot be held taxable in India. Therefore, any income which can be further said to be attributed in India. The ld. AR of the assessee further relied upon the decision of Hyundai Heavy Industries Ltd. [291 ITR 482 (SC)], Linde AG [W.P. No. 3914/2012 (Del. High Court), decision of Mumbai Tribunal in Daimler Chrysler AG (52 SOT 93). 8. On the ground of fixed place PE, the ld. AR submits that to constitute the fixed place PE, the law has been settled by Hon’ble Supreme Court in ACIT Vs E-Funds IT Solution Inc [(2017) 100 CCH 0048 I SCC], wherein it is he…

ITO 1(1)(1)(5), Agra vs. Shanti Constructions, Agra

In the result, the appeal filed by revenue is dismissed

ITA 289/AGR/2017[2012-13]Status: DisposedITAT Agra16 May 2019AY 2012-13

Bench: Shri Sudhanshu Srivastava & Dr. Mitha Lal Meenaincome Tax Officer, Ward,1(1)(5), Vs.. M/S Shanti Constructions, Ug-13, Aayakar Bhawan, Agra Shanti Madhuvan Plaza, Delhi Gate, Agra (Appellant) (Pan: Aaufs3185N) (Respondent)

For Appellant: Sh. Pradeep K. Sahgal, Adv. & Sh. Utsav Sahgal, C.AFor Respondent: Shri Sunil Bajpai CIT DR

Section 143(3)Section 145(3)

…receding years nor in this year and the assessee had sold area of 4500 Sq.Ft. during AY 2012-13 is itself contrary to the facts of the case. The Ld. Counsel relied on the Hon’ble Apex Court in the case of “CIT 8. vs. Hyundai Heavy Industries Co. Ltd.”, [2007] 291 ITR 482/161 Taxman 191 (SC) where it was that: - "Lastly, there is a concept in accounts which called the concept of contract accounts. Under that concept, two methods exist for ascertaining profit for contracts, namely, "completed contract method" and "percentage of completion method". To know the results of his operations, the contractor preparers wha…

Darshanam Life Space Pvt. Ltd., Baroda vs. The Dy. Commissioner of Income Tax, Circle-1(1), Baroda

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

ITA 1662/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad30 Apr 2019AY 2012-13

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./Ita No.1590/Ahd/2016 "नधा"रण वष"/Asstt. Year: 2012-2013 D.C.I.T, M/S.Darshanam Life Space Pvt. Circle-1(1)(1), Ltd. Vs. 1St Floor, 3Rd Floor, Platinium Complex, Aaykar Bhavan, Race Course Subhanpura, Circle, Vadodara-390007. Opp. Ganga Jamna Hospital, Vadodara-390023. Pan: Aadcd2030M

For Appellant: Shri Mukund Bakshi, A.R

…njusha Estates Pvt. Ltd. vs. ITO 393 ITR 644 (Guj.) - CIT vs. Hill View Infrastructure Pvt. Ltd. 384 ITR 451 (P&H) - Manish Buildwell P. Ltd. 204 Taxman 106 (Del.) - CIT vs. Bilahari Investment Pvt. Ltd. 299 ITR 1(SC) - CIT vs. Hyundai Heavy Industry Co. Ltd. 291 ITR 482 Further reliance is also placed on the following: - CIT vs. Happy Home Corporation – 94 taxmann.com 292 (Gujarat) - CIT vs. DLF Universal Ltd. – 88 taxmann.com 500 (Delhi) ITA nos.1590 & 1662/AHD/2016 Asstt. Year 2012-13 12 c) Mere postponement of tax as a result of method employed by the assessee cannot be viewed adversely so long as the meth…

ITO 14(2)(2), Mumbai vs. Sea Sagar Construction Co., Mumbai

In the result appeal filed by Revenue in ITA No

ITA 3751/MUM/2014[2000-01]Status: DisposedITAT Mumbai30 Apr 2019AY 2000-01

Bench: Shri Mahavir Singh & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.3751/Mum/2014 (नििाारण वर्ा / Assessment Year: 2000-01) बिाम/ Ito 14(2)(2) M/S. Sea Sagar R.No. 304, 3 Rd Floor, Construction Company, Earnest House, Abhay House, 1St Floor, V. Nariman Point, 428, Kalbadevi Road, Mumbai- 400021 Mumbai 400002 स्थायी ऱेखा सं./ Pan: Aacfs2838L (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. Revenue By: Shri. D.G Pansari Assessee By: Shri. Nitesh Joshi सुनवाई की तारीख /Date Of Hearing : 30.01.2019 घोषणा की तारीख /Date Of Pronouncement : 30.04.2019 आदेश / O R D E R Per Ramit Kochar: This Appeal, Filed By Revenue , Being Ita No. 3751/Mum/2014, Is Directed Against Appellate Order Dated 12.03.2014, Passed By Learned Commissioner Of Income Tax (Appeals)-25, Mumbai (Hereinafter Called “The Cit(A)”) Vide Cit(A)-25/It-204/14(2)(2)/11-12, For Assessment Year 2000-01, The Appellate Proceedings Had Arisen Before Learned Cit(A) From The Assessment Order Dated 29.12.2011 Passed By Learned Assessing Officer (Hereinafter Called “The Ao”) U/S 143(3) R.W.S. 254 Of The Income-Tax Act, 1961 (Hereinafter Called “The Act”) For Ay 2000-01. This Is Second Round Of Litigation Before The Tribunal. 2. The Grounds Of Appeal Raised By Revenue In The Memo Of Appeal Filed With The Income-Tax Appellate Tribunal, Mumbai (Hereinafter Called “The Tribunal”) Read As Under:-

For Appellant: Shri. Nitesh JoshiFor Respondent: Shri. D.G Pansari

Section 143(1)Section 143(3)Section 147Section 148

…आयकर अपीऱीय अधिकरण “E” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI MAHAVIR SINGH, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपीऱ सं./I.T.A. No.3751/Mum/2014 (नििाारण वर्ा / Assessment Year: 2000-01) बिाम/ ITO 14(2)(2) M/s. Sea Sagar R.No. 304, 3 rd Floor, Construction Company, Earnest House, Abhay House, 1st Floor, v. Nariman Point, 428, Kalbadevi Road, Mumbai- 400021 Mumbai 400002 स्थायी ऱेखा सं./ PAN: AACFS2838L (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. Revenue by: Shri. D.G Pansari Assessee by: Shri. Nitesh Joshi सुनवाई की तारीख /Date of…

DCIT, New Delhi vs. M/S. Technip Uk Ltd., Mumbai

In the result, the cross objection is allowed

ITA 1116/DEL/2014[2010-11]Status: DisposedITAT Delhi17 Dec 2018AY 2010-11

Bench: Shri N.K. Billaiya & Shri Kuldip Singh[Assessment Year: 2010-11]

For Appellant: Shri Ajay Vohra, AdvFor Respondent: Shri G. K. Dhall, CIT-DR

Section 44BSection 44DSection 9

…ritories shall be only such profits and gains as are reasonably attributable to that part of the operations carried out in India. 60. Similar view has been taken by the Hon'ble Supreme Court in the case of CIT Vs. Hyundai Heavy Industries Co. Ltd reported in 291 ITR 482 [SC]. So far as the allegation of the ld. DIT that the A.O has not gone through the contract is concerned, we find the assessee has filed details including the copy of the contract before the A.O who, after analyzing the same has accepted the returned income. 61. We find the A.O in the instant case, after going through the various details filed…

DCIT Circle-3 vs. Surjit Mukherjee, Ranchi

In the result, appeal of the revenue is dismissed

ITA 61/RAN/2017[2012-13]Status: DisposedITAT Ranchi26 Nov 2018AY 2012-13

Bench: Shri N.S.Saini & Shri Pavan Kumar Gadaleassessment Year : 2012-2013 Dcit, Circle-3, Ranchi Vs Surjit Mukherjee 73, North Office Para, Doranda, Ranchi-834002 Pan/Gir No. : Abgpm 4839 C (Appellant) .. Respondent Revenue By : Shri A.K.Mohanty, Jcit(Jr. Dr) Assessee By : Shri P.C.Paul, Ca Date Of Hearing : 22.11.2018 Date Of Pronouncement : 26.11.2018 O R D E R Per Pavan Kumar Gadale, Jm: The Revenue Has Filed This Appeal Against The Order Of Cit(A)

For Appellant: Shri P.C.Paul, CAFor Respondent: Shri A.K.Mohanty, JCIT(Jr. DR)

Section 143(3)Section 260A

…trading receipt. The High Court recognised that the assessee in that case was entitled to apply the project completion method in terms of the applicable Accounting Standard. [7.12] The Apex Court again in the case of CIT v. Hyundai Heavy Industries Co. Ltd., 291 ITR 482 (SC) took the similar view and held at page 495 as under: - "Lastly, there is a concept in accounts which called the concept of contract accounts. Under that concept, two methods exist for ascertaining profit for contracts, namely, "completed contract method" and "percentage of completion method". To know the results of his operations, the contr…

Allseas Marine Contractors Sa, Mumbai vs. DDIT (It) 1(1), Mumbai

In the result, the appeal is partly allowed

ITA 4656/MUM/2015[2008-09]Status: DisposedITAT Mumbai07 Sept 2018AY 2008-09

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2008-09 Allseas Marine Contractors Dy. Director Of Income Sa C/O Nangia& Company Tax-(International) Vs. Unit No. 1101, 11Th Floor, B Taxation)-1(1) Wing, Peninsula Business Mumbai. Park, Ganpatraokadam Marg, Lower Parel, Mumbai-400013. Pan No. Aagca0967P Appellant Respondent Assessee By : Mr. Porus Kaka, Senior Advocate Revenue By : Mr. M.V. Raj Guru, Dr Date Of Hearing : 11/06/2018 Date Of Pronouncement : 07/09/2018

For Appellant: Mr. Porus Kaka, Senior AdvocateFor Respondent: Mr. M.V. Raj Guru, DR

Section 143(3)Section 44BSection 5Section 9

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “L” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2008-09 Allseas Marine Contractors Dy. Director of Income SA C/o Nangia& Company Tax-(International) Vs. Unit No. 1101, 11th floor, B Taxation)-1(1) Wing, Peninsula Business Mumbai. Park, GanpatraoKadam Marg, Lower Parel, Mumbai-400013. PAN No. AAGCA0967P Appellant Respondent Assessee by : Mr. Porus Kaka, Senior Advocate Revenue by : Mr. M.V. Raj Guru, DR Date of Hearing : 11/06/2018 Date of pronouncement : 07/09/2018 ORDER PER N.K. PRADHAN, AM This…

M/S Ashoka Hi-Tech Builders P. Ltd., Indore vs. The DCIT (Central)-1, Indore

In the result Ground No.1 and 2 of the assessee’s appeal for A

ITA 686/IND/2016[2013-14]Status: DisposedITAT Indore03 Aug 2018AY 2013-14

Bench: Shri Kul Bharat & Shri Manish Borad

Section 132Section 143(3)Section 145Section 153A

…ese appeals, the same are dismissed.” Ashoka Hi-Tech Builders Pvt.Ltd ITA No.121/Ind/2016 &686/Ind/2016 38. It is well settled that the project completion method is one of the recognized methods of accounting. In CIT v Hyundai Heavy Industries Co. Ltd (2007) 291 ITR 482/ 161 Taxman 191 (SC) the Supreme Court held as follows:- “Lastly, there is a concept in accounts which is called the concept of contract accounts. Under that concept, two methods exist for ascertaining profit for contracts, namely, “completed contract method” and “percentage of completion method”. To know the results of his operations, the contr…

DCIT, Circle-5(1), Kolkata vs. M/S. Somany Ceramics Ltd. ( Formerly Known As Spl Ltd.), Kolkata

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

ITA 80/KOL/2015[2004-2005]Status: DisposedITAT Kolkata19 Jul 2018AY 2004-2005

Bench: : Shri J. Sudhakar Reddy & Shri S.S.Viswanethra Ravia.Y 2004-05

For Respondent: Shri Saurabh Kumar, Addl. CIT, ld. Sr.DR

Section 143Section 143(3)

…ration which is carried out in India for, which any income can be reasonably attributed. This principle has been upheld by the Apex court in the M/s. IshikawajmaHarima Heavy Industries Ltd Vs DIT (288 ITR 408) and CIT Vs M/s. Hyundal Heavy Industries Co Ltd (291 ITR 482) On the issue of commission to foreign based agent, similar view has been taken by the Apex court in the case of CIT vs M/s.Toshoku Ltd (125 ITR 525 (SC). Similar view has been taken by Delhi High Court in the case of CIT Vs M/s. EON Technology (P) Ltd (15 Taxmann.com 391). Even the CBDT's Circular No. 163 dated 29.05.1975 and Circular No.786 dat…

DCIT (It) 2(1)(1), Mumbai vs. Cameron Australasia Pty . Ltd, Mumbai

ITA 3711/MUM/2016[2011-12]Status: DisposedITAT Mumbai13 Jul 2018AY 2011-12

Bench: Shri G.S.Pannu, Am & Shri Ravish Sood, Jm Dcit (It)-2(1(1), M/S Cameron Australasia Pty. 1St Floor, Scindia House, Ltd. C/O Pricewater Cooper Pvt. बिधम/ Ballard Pier, N.M.Road, Ltd. Plot No. 18A, Pwc House, Vs. Mumbai 400038 Gurunanak Road, Bandra (W) Mumbai 400050 स्थामी रेखा सं./ जीआइआय सं./ Pan No. Aaecc0202H (अऩीराथी /Appellant) (प्रत्मथी / Respondent) :

For Appellant: Shri Arvind Sonde, A.RFor Respondent: Shri M.V. Rajguru, Sr. D.R

Section 143(3)Section 144C(3)Section 44BSection 44D

…dependently. The CIT(A) while concluding as hereinabove, relied on the judgments of the Hon‟ble Supreme Court in the case of Ishikawajima-Harima Heavy Industries Limited. Vs. DIT (2007) 288 ITR 408 (SC) and CIT & Anr. Vs. Hyundai Heavy Industries Company Ltd. 291 ITR 482 (SC). Still further, the CIT(A) in order to fortify his view that in a case where the scope of work was divisible the taxability of independent revenue streams would need to be evaluated separately, relied on the judgment of the Hon‟ble High Court of Delhi in the case of Linde AG, Linde Engineering Division Vs. DDIT (2014) 361 ITR 1 (Del). On the…

Nokia Net Works Nokia Group Finland vs. JCIT, New Delhi

In the result, all the issues which have been remanded back by the Hon'ble High Court to this Tribunal stands decided in favour of the assessee and against the Revenue

ITA 1964/DEL/2001[1998-1999]Status: DisposedITAT Delhi05 Jun 2018AY 1998-1999

Bench: Shri N.K. Saini, Shri Pramod Kumar & Shri Amit Shukla

For Appellant: Shri Deepak Chopra, Amit SrivastavaFor Respondent: Shri T.M. Shiv Kumar, CIT-DR

Section 142(1)Section 3

…hore supply was carried out in India. He further referred and relied upon the judgments of Hon'ble Supreme Court in the case of Ishikawajima Harima Heavy Industries Ltd. vs. DIT (2007) 288 ITR 408 (SC); and CIT vs. Hyundai Heavy Industries Company Ltd. (2007) 291 ITR 482 (SC). Relying on these judgments, he submitted that if the taxability does not arise under the domestic law, i.e., under the provision of Income Tax Act itself, then there is no requirement to examine the provisions of DTAA. In this context, Ld. Counsel has relied upon the judgment of Hon'ble Delhi High Court in the case of Linde AG vs. DIT, 365…

Nokia Net Works Nokia Gruop Finland vs. DCIT, New Delhi

In the result, all the issues which have been remanded back by the Hon'ble High Court to this Tribunal stands decided in favour of the assessee and against the Revenue

ITA 1963/DEL/2001[1997-1998]Status: DisposedITAT Delhi05 Jun 2018AY 1997-1998

Bench: Shri N.K. Saini, Shri Pramod Kumar & Shri Amit Shukla

For Appellant: Shri Deepak Chopra, Amit SrivastavaFor Respondent: Shri T.M. Shiv Kumar, CIT-DR

Section 142(1)Section 3

Sohanlal M Jain, Mumbai vs. ITO 2(1), Thane

In the result appeal of the assessee in ITA no

ITA 5776/MUM/2013[2005-06]Status: DisposedITAT Mumbai27 Mar 2018AY 2005-06

Bench: Shri Mahavir Singh & Shri Ramit Kochar

For Appellant: Shri. Vimal PunamiyaFor Respondent: Shri. V. Justin (DR)

Section 143(3)Section 271(1)(c)

…ting the percentage completion method for one year on selective basis. 8. It is well settled that the project completion method is one of the recognized methods of accounting. In CIT v. Hyundai Heavy I.T.A. No.5776 & 5777/Mum/2013 Industries Co. Ltd. [2007] 291 ITR 482 / 161 Taxman 191 (SC) the Supreme Court held as follows:- "Lastly, there is a concept in accounts which is called the concept of contract accounts. Under that concept, two methods exist for ascertaining profit for contracts, namely, "completed contract method" and "percentage of completion method". To know the results of his operations, the contr…

DDIT (It) 2(1), Navi Mumbai vs. Swiwer Offshore Pte Ltd, Mumbai

ITA 4994/MUM/2012[2009-10]Status: DisposedITAT Mumbai30 Nov 2017AY 2009-10

For Appellant: Shri Madhur Agarwal and Ms. Indira Anand-AR.sFor Respondent: Shri M.V. Rajguru-Sr. DR

Section 254(1)Section 44B

…आयकर आयकर आयकर अपीलीय आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, मुंबई अिधकरण मुंबई मुंबई “एल मुंबई एल एल ” खंडपीठ एल खंडपीठ खंडपीठ खंडपीठ Income-tax Appellate Tribunal “L”Bench Mumbai सव"ी सव"ी सव"ी राजे"" सव"ी राजे"" राजे"", लेखा राजे"" लेखा लेखा सद"य लेखा सद"य सद"य एवं सद"य एवं एवं रिवश एवं रिवश रिवश सूद रिवश सूद सूद, "याियक सूद "याियक "याियक सद"य "याियक सद"य सद"य सद"य Before S/Sh. Rajendra,Accountant Member & Ravish Sood, Judicial Member आयकर अपील आयकर अपील संसंसंसं./I.T.A./7939/Mum/2011, िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2008-09 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" आयकर आयकर अपील आयकर…

Swiwar Offshore Pte .Ltd, Mumbai vs. Addl DIT (It) RG 2, Mumbai

ITA 7939/MUM/2011[2008-09]Status: DisposedITAT Mumbai30 Nov 2017AY 2008-09

For Appellant: Shri Madhur Agarwal and Ms. Indira Anand-AR.sFor Respondent: Shri M.V. Rajguru-Sr. DR

Section 254(1)Section 44B

DCIT (It) 4(3)(2), Mumbai vs. Whessoe Oil & Gas Ltd, Mumbai

ITA 4673/MUM/2015[2008-09]Status: DisposedITAT Mumbai03 Nov 2017AY 2008-09

Bench: S/Sh. Rajendra & Ravish Soodआयकर अपील अपील संसंसंसं./Ita./4673/Mum/2015,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2008-09 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Dcit (Intl, Taxation)-4(3)(2), M/S. Whessoe Oil & Gas Limited Room No.116, Scindia House, C/O. A/J. Shah & Co.,(Ca.S) Ballard Pier, N.M. Road Fort Chambers, C-Block, Mumbai-400 038. Vs. 65, Tamrind Lane, Fort Mumbai-400 001. Pan:Aaacw 7179 B

For Appellant: NoneFor Respondent: Shri Samuel Darse-CIT-DR

Section 144C(3)Section 254(1)Section 44B

…आयकर अपीलीय अिधकरण, , , , मुंबई आयकर अपीलीय अिधकरण मुंबई “एल एल ” ” ” ” खंडपीठ खंडपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण मुंबई मुंबई एल एल खंडपीठ खंडपीठ Income-tax Appellate Tribunal “L”Bench Mumbai सव"ी सव"ी राजे"" राजे"", लेखा लेखा सद"य सद"य एवं रिवश सूद, "याियक "याियक सद"य सद"य सव"ी सव"ी राजे"" राजे"" लेखा लेखा सद"य सद"य एवं एवं रिवश सूद एवं रिवश सूद रिवश सूद "याियक "याियक सद"य सद"य Before S/Sh. Rajendra,Accountant Member & Ravish Sood, Judicial Member आयकर अपील अपील संसंसंसं./ITA./4673/Mum/2015,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2008-09 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" DCIT (Intl,…

Sedco Forex International Inc. Thr. Its Constituted Attorney Mr. Navin Sarda vs. Commissioner of Income Tax Meerut

C.A. No.-004906-004906 - 2010Supreme Court30 Oct 2017

Bench: HON'BLE MR. JUSTICE A.K. SIKRI

Section 44B

…to tax in India, then the same has to be computed in terms of Sections 4, 5 and 9 read with Section 44BB of the Act. In that situation, only the mobilization fee pertaining to voyage within the territorial waters of India can be subjected to tax. 8 (2007) 7 SCC 422 9 (1986) 158 ITR 102 (SC) 23 (iii) Without prejudice to the aforesaid, it is alternatively submitted that since the appellant only received mobilization fee amounting to Rs.2,76,89,533/- (equivalent to US$ 6,42,300), after deduction of liquidated damages, the AO erred in bringing to tax the gross amount of US$1 million under Section 44BB of the…

DCIT (It) -4(3)(1), Mumbai vs. Vitk0Vice Machinery A.S.(Crech Republic), Mumbai

ITA 1673/MUM/2015[2011-12]Status: DisposedITAT Mumbai27 Oct 2017AY 2011-12

Bench: S/Sh. Rajendra & Ravish Soodआयकर अपील अपील संसंसंसं./Ita./1673/Mum/2015,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2011-12 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Dcit (Intl, Taxation)-4(3)(1), M/S. Vitkovice Machinery A.S. Room No.116, Scindia House, Level-9, The Ruby Northwest Wing Ballard Pier, N.M. Road Vs. Senapati Bapat Marg, Dadar (W) Mumbai-400 038. Mumbai-400 028. Pan:Aadcv 2727 K (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By: Shri Samuel Darse-Cit-Dr Assessee By: Shri Jigar Saiya सुनवाई क" तारीख / Date Of Hearing: 06.09.2017 घोषणा क" तारीख / Date Of Pronouncement: 27.10.2017 आयकर आयकर अिधिनयम िधिनयम,1961 क" क" धारा धारा 254(1)केकेकेके अ"तग"त अ"तग"त आदेश आदेश आयकर आयकर िधिनयम िधिनयम क" क" धारा धारा अ"तग"त अ"तग"त आदेश आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा सद"य सद"य राजे"" राजे"" केकेकेके अनुसार अनुसार /Per Rajendra, Am- लेखा लेखा लेखा सद"य सद"य राजे"" राजे"" अनुसार अनुसार Challenging The Directions,Dated 23/12/2014,Of The Dispute Resolution Panel (Drp)-Ii, Mumbai, The Assessing Officer(Ao)Has Filed The Present Appeal.Assessee,A Non-Resident Foreign Company, Filed Its Return Of Income On 26/11/2011,Declaring Total Income Of Rs. 55.15 Lakhs, The Ao Completed The Assessment U/S.144C(13) R.W.S.143(3)Of The Act,On 21/01/2015,Assessed Its Income At Rs. 55, 15, 418/-.

For Appellant: Shri Jigar SaiyaFor Respondent: Shri Samuel Darse-CIT-DR

Section 144C(13)Section 254(1)Section 9

…ed that contract provided a business connection in India, that the offshore supplies could not be brought to tax under the provisions of the Act. The DRP referred to the cases of Ishikawajima Harima Heavy Industries (288 ITR 408) and Hyundai Heavy Industries (291 ITR 482) of the Hon’ble Supreme Court and stated that facts of the case of consideration were similar to the facts Ishikawajima (supra) wherein the Hon’ble apex court had held that offshore supplies were not taxable in India,that it was not having a business connection in India, that the offshore supplies could not be taxable in India. 1673/M/15 M/s.Vi…