CIT v. Industrial Finance Corporation of India Ltd.

Paramount Communication Pvt. Ltd., New Delhi vs. DCIT, Circle- 19(2), New Delhi

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

Bench: Shri Challa Nagendra Prasad & Shri Pradip Kumar Kedia

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “I” DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.A. No.2542/DEL/2018 Assessment Year 2013-14 Paramount Communication Pvt. Ltd. DCIT Circle-19(2) C-125, Paramount House, Naraina Indl. Vs. Area, Phase-I New Delhi New Delhi TAN/PAN: AAACP0969Q (Appellant) (Respondent) Appellant by: Shri Satyan Sethi, Advocate Shri A.T. Panda, Advocate Respondent by: Ms. Ambika Aggarwal, Sr.DR Date of hearing: 01 04 2024 Date of pronouncement: 04 04 2024 O R D E R PER PRADIP KUMAR KEDIA-AM: The captioned appeal has be…

Paramount Communication Pvt. Ltd., New Delhi vs. DCIT, Circle- 19(2), New Delhi

Accordingly, ground no.3 raised by the assessee is allowed and additional ground being infructuous is dismissed

Bench: Shri O.P. Kant & Shri Kuldip Singh

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘F’ : NEW DELHI) BEFORE SHRI O.P. KANT, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.6141/Del./2017 (Assessment Year : 2014-15) M/s. Paramount Communications Ltd., vs. DCIT, Circle 19 (2), C-125, Paramount House, New Delhi. Naraina Indl. Area Phase I, New Delhi – 110 028. (PAN : AAACP0969Q) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri A.T. Panda, Advocate REVENUE BY : Shri Anil Gandhi, Senior DR Date of Hearing : 11.10.2021 Date of Order : 20.10.2021 O R D E R PER KULDIP SINGH, JUDICIAL MEMBER : Appellant, M/s. Paramount Communication Pv…

M/S. Paramount Communications Ltd., New Delhi vs. DCIT, New Delhi

In the result, appeal of the assessee is allowed

Bench: Shri R. K. Panda & Ms Suchitra Kamble

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’ NEW DELHI BEFORE SHRI R. K. PANDA ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER I.T.A. No. 5395/DEL/2016 (A.Y 2012-13) (THROUGH VIDEO CONFERENCING) Paramount Communications Vs DCIT Ltd. C-125, Paramount House, Circle-19(2) Naraina Industrial Area, Phase- New Delhi 1 New Delhi (RESPONDENT) AAACP0969Q (APPELLANT) Appellant by Sh. Satyam Sethi, Adv & Sh. A. T Panda, Adv Respondent by Sh. Shiv Swaroop Singh, Sr. DR Date of Hearing 29.07.2021 Date of Pronouncement 18.08.2021 ORDER PER SUCHITRA KAMBLE, JM This appeal is filed by the assessee…

DCIT, New Delhi vs. M/S. Paramount Communication Pvt. Ltd., New Delhi

In the result, ITA No.767/Del/2014 is partly allowed,

Bench: Shri R.K. Panda & Ms. Suchitra Kamble[Assessment Year: 2009-10]

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘F’: NEW DELHI (Through Video Conferencing) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND MS. SUCHITRA KAMBLE, JUDICIAL MEMBER [Assessment Year: 2009-10] M/s Paramount Dy. Commissioner of Income Communications Ltd. Tax, C-125, Paramount House, Circle-14(1), Naraina INdl. Area, Phase-I, New Delhi New Delhi-110028 PAN-AAACP0969Q Assessee Revenue [Assessment Year: 2010-11] M/s Paramount Dy. Commissioner of Income Communications Ltd. Tax, C-125, Paramount House, Circle-14(1), Naraina INdl. Area, Phase-I, New Delhi New Delhi-110028 PAN-AAACP0969Q Assessee Revenue [A…

Paramount Communications Ltd., New Delhi vs. DCIT, New Delhi

In the result, ITA No.767/Del/2014 is partly allowed,

Bench: Shri R.K. Panda & Ms. Suchitra Kamble[Assessment Year: 2009-10]

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘F’: NEW DELHI (Through Video Conferencing) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND MS. SUCHITRA KAMBLE, JUDICIAL MEMBER [Assessment Year: 2009-10] M/s Paramount Dy. Commissioner of Income Communications Ltd. Tax, C-125, Paramount House, Circle-14(1), Naraina INdl. Area, Phase-I, New Delhi New Delhi-110028 PAN-AAACP0969Q Assessee Revenue [Assessment Year: 2010-11] M/s Paramount Dy. Commissioner of Income Communications Ltd. Tax, C-125, Paramount House, Circle-14(1), Naraina INdl. Area, Phase-I, New Delhi New Delhi-110028 PAN-AAACP0969Q Assessee Revenue [A…

M/S. Paramount Communictions Ltd., New Delhi vs. DCIT, New Delhi

In the result, ITA No.767/Del/2014 is partly allowed,

Bench: Shri R.K. Panda & Ms. Suchitra Kamble[Assessment Year: 2009-10]

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘F’: NEW DELHI (Through Video Conferencing) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND MS. SUCHITRA KAMBLE, JUDICIAL MEMBER [Assessment Year: 2009-10] M/s Paramount Dy. Commissioner of Income Communications Ltd. Tax, C-125, Paramount House, Circle-14(1), Naraina INdl. Area, Phase-I, New Delhi New Delhi-110028 PAN-AAACP0969Q Assessee Revenue [Assessment Year: 2010-11] M/s Paramount Dy. Commissioner of Income Communications Ltd. Tax, C-125, Paramount House, Circle-14(1), Naraina INdl. Area, Phase-I, New Delhi New Delhi-110028 PAN-AAACP0969Q Assessee Revenue [A…

Metal One Corporation India Pvt. Ltd., New Delhi vs. DCIT, New Delhi

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

Bench: Ms. Sushma Chowla, Vp & Dr. B.R.R. Kumar, Am [Through Video Conferencing] आयकर अपील सं. / Ita No. 1761/Del/2015 आयकर अपील सं आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Year: 2010-11 िनधा"रण वष" िनधा"रण वष" Metal One Corporation India Pvt.Ltd., 1St Floor, Sood Tower, 25, Barakhamba Road, New Delhi-110001. .............अपीलाथ"/Appellant Pan-Aafcm1225 Vs The Dcit, Circle-16(2), …………. ""यथ" / Respondent New Delhi अपीलाथ" क" ओर से / Appellant By: Sh. Nageshwar Rao, Sr.Adv. ""यथ" क" ओर से / Respondent By: Sh. M.Barnwal, Sr.Dr

…आयकर अपील"य अ"धकरण, "द"ल" "यायपीठ “आई-2”, नई "द"ल" म" IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I-2’, NEW DELHI सु"ी सुषमा चावला, उपा"य" एवं डॉ. बी आर आर कुमार, लेखा सद"य के सम" BEFORE MS. SUSHMA CHOWLA, VP & DR. B.R.R. KUMAR, AM [THROUGH VIDEO CONFERENCING] आयकर अपील सं. / ITA No. 1761/Del/2015 आयकर अपील सं आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Year: 2010-11 िनधा"रण वष" िनधा"रण वष" Metal One Corporation India Pvt.Ltd., 1st Floor, Sood Tower, 25, Barakhamba Road, New Delhi-110001. .............अपीलाथ"/Appellant PAN-AAFCM1225 vs The DCIT, Circle-16(2), …………. ""यथ" / Respondent New…

Vatika Ltd., New Delhi vs. DCIT, New Delhi

Bench: Smt Beena A Pillai & Shri Prashant Maharishi

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A”: NEW DELHI BEFORE SMT BEENA A PILLAI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No. 6476/Del/2013 & 1512/Del/2014 (Assessment Year: 2008-09) Vatika Ltd, Vs. DCIT, 621-A, Devika Towers, 6, Central Circle-20, Nehru Place, New Delhi New Delhi PAN: AABCV5647G (Appellant) (Respondent) Assessee by : Shri C.S. Aggarwal, Sr. Adv Shri Ravi Pratap Mall, Adv Revenue by: Smt Naina Soin Kapil, Sr. DR Date of Hearing 15/05/2019 Date of pronouncement 14/08/2019 O R D E R PER PRASHANT MAHARISHI, A. M. 1. These are the two appeals filed by the same assessee…

M/S. Biotronik Medical Devices India Pvt. Ltd., New Delhi vs. ITO, New Delhi

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

Bench: Smt. Diva Singh & Shri O.P. Kantassessment Year: 2009-10

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’, NEW DELHI BEFORE SMT. DIVA SINGH, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2009-10 M/s. Biotronik Medical Vs. Income Tax Officer, Devices India Pvt. Ltd., Ward-3(1), New Delhi Unit No.805-807, 8th Floor, Commercial Complex, DLF Tower-B, Jasola, New Delhi PAN :AADCB1386Q (Appellant) (Respondent) Appellant by Shri Sandeep Kumar, CA Respondent by Shri S.R. Senapati, Sr. DR Date of hearing 21.08.2018 Date of pronouncement 12.10.2018 ORDER PER O.P. KANT, AM: This appeal by the assessee is directed against order dated 13/02/2015 p…

Ge Capital Services India vs. Addl CIT Range 2

In the result, the appeals of the assessee and Revenue are partly allowed for

Bench: Smt Diva Singh & Sh.L.P.Sahu

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘C’ NEW DELHI BEFORE SMT DIVA SINGH, JUDICIAL MEMBER AND SH.L.P.SAHU, ACCOUNTANT MEMBER I.T.A .No.-2808/Del/2007 (ASSESSMENT YEAR-2001-02) DCIT, vs M/s G.E. Capital Services India, Circle-12(1), AIFACS Building, 1, Rafi Marg, New Delhi New Delhi-110001.. (Appellant) (Respondent) I.T.A .No.-2898/Del/2007 (ASSESSMENT YEAR-2001-02) M/s G.E. Capital Services India, vs ACIT, AIFACS Building, 1, Rafi Marg, Range-12, New Delhi-110001. C.R.Building, New Delhi (Appellant) (Respondent) Appellant by Sh.S.Sabharwal, Sr.Adv.& Sh. Rahul Sateeja, Adv. Respondent by Sh. A…

DCIT Circle 12 (1) vs. G.E. Capital Services India

In the result, the appeals of the assessee and Revenue are partly allowed for

Bench: Smt Diva Singh & Sh.L.P.Sahu

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘C’ NEW DELHI BEFORE SMT DIVA SINGH, JUDICIAL MEMBER AND SH.L.P.SAHU, ACCOUNTANT MEMBER I.T.A .No.-2808/Del/2007 (ASSESSMENT YEAR-2001-02) DCIT, vs M/s G.E. Capital Services India, Circle-12(1), AIFACS Building, 1, Rafi Marg, New Delhi New Delhi-110001.. (Appellant) (Respondent) I.T.A .No.-2898/Del/2007 (ASSESSMENT YEAR-2001-02) M/s G.E. Capital Services India, vs ACIT, AIFACS Building, 1, Rafi Marg, Range-12, New Delhi-110001. C.R.Building, New Delhi (Appellant) (Respondent) Appellant by Sh.S.Sabharwal, Sr.Adv.& Sh. Rahul Sateeja, Adv. Respondent by Sh. A…

National Agricultural Cooperative Marketing Federation of India Ltd vs. JCIT Range-32

Bench: Justice (Retd.) Dev Darshan Sud, Hon’Ble, Shri G.C. Gupta, Vp & Shri R.S. Syal Am

…stays etc. granted against the operation of this judgment and not the years in question when such liability to pay was absent at the respective year endings. 18. Similarly, we find that the case of CIT vs. Industrial Finance Corporation of India Ltd. (2009) 185 Taxmann 296 (Del), relied by the ld. AR is not germane to the issue. In that case, the assessee entered into a forward contract for purchase of foreign currency on a future date at a pre- determined rate and the difference between forward contract rate and exchange rate on the date of entering into the contract was recognised as deduction, which the AO…

National Agricultural Cooperative Marketing Federation of India Ltd vs. JCIT Range-32

Bench: Justice (Retd.) Dev Darshan Sud, Hon’Ble, Shri G.C. Gupta, Vp & Shri R.S. Syal Am

…stays etc. granted against the operation of this judgment and not the years in question when such liability to pay was absent at the respective year endings. 18. Similarly, we find that the case of CIT vs. Industrial Finance Corporation of India Ltd. (2009) 185 Taxmann 296 (Del), relied by the ld. AR is not germane to the issue. In that case, the assessee entered into a forward contract for purchase of foreign currency on a future date at a pre- determined rate and the difference between forward contract rate and exchange rate on the date of entering into the contract was recognised as deduction, which the AO…

Commissioner of Income Tax vs. M/S Vodafone Essar South Ltd

…ITA No. 594/2014 Page 1 of 23 $~1. *IN THE HIGH COURT OF DELHI AT NEW DELHI + INCOME TAX APPEAL NO. 594/2014 Date of decision: 29th October, 2014 COMMISSIONER OF INCOME TAX ..... Appellant Through Ms. Suruchi Aggarwal, Sr. Standing Counsel. versus M/S VODAFONE ESSAR SOUTH LTD. ..... Respondent Through Mr. Sachit Jolly, Mr. Rahul Sateeja & Ms. Gargi Bhatt, Advocates. CORAM: HON'BLE MR. JUSTICE SA…

CIT vs. Panacea Biotech Ltd

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE R.V.EASWAR

…ITA Nos.22/12 & 24/12 Page 1 of 7 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 22/2012 + ITA 24/2012 % Date of Decision : 17th January, 2012. CIT ..... Appellant Through Mr. Anupam Tripathi, sr. standing counsel with Ms. Anusha Singh, Adv. versus PANACEA BIOTECH LTD .... Respondent Through Mr. Salil Aggarwal, Adv. CORAM: HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE R.V. EASWAR 1. Whether Reporters of local papers may be…

CIT vs. Panacea Biotech Ltd

…ITA Nos.22/12 & 24/12 Page 1 of 7 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 22/2012 + ITA 24/2012 % Date of Decision : 17th January, 2012. CIT ..... Appellant Through Mr. Anupam Tripathi, sr. standing counsel with Ms. Anusha Singh, Adv. versus PANACEA BIOTECH LTD .... Respondent Through Mr. Salil Aggarwal, Adv. CORAM: HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE R.V. EASWAR 1. Whether Reporters of local papers may be…

Naraingarh Sugar Mills Ltd

Appeals are disposed of in the aforesaid terms

Bench: HON'BLE MR. JUSTICE A.K.SIKRI,HON'BLE MR. JUSTICE SIDDHARTH MRIDUL

…ITA Nos.51,52, 57 & 58 of 2011 Page 1 of 13 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 57 OF 2011 ITA 51 OF 2011 ITA 52 OF 2011 ITA 58 OF 2011 Judgment Reserved On: 12.09.2011 % Judgment Pronounced On:30.9.2011 (1) ITA 57 OF 2011 NARAINGARH SUGAR MILLS LTD. . . . APPELLANT Through : Mr. C.S. Aggarwal, Sr. Advocate with Mr. Prakash Kumar, Advocate. VERSUS COMMISSIONER OF INCOME TAX . . .RESPONDENT Through: Ms. Suruchi Aggarwal, Sr.Standing Counsel. (2) ITA 51 OF…

Naraingarh Sugar Mills Ltd

Appeals are disposed of in the aforesaid tertns

Bench: HON'BLE MR. JUSTICE A.K.SIKRI,HON'BLE MR. JUSTICE SIDDHARTH MRIDUL

…* IN THE HIGH COURT OF DELHI AT NEW DELHI + rEA sl OF 20L1 ITA s2 0F 2011 rTA 58 0F 2011 fudgment Reserved On: 12-09.2011 % Jutlgment Pronounced On:30'9'2011 (1) rTA sl oF 2011 NARAINGARH SUGAR MILLS LTD. . . . APPELLANT Through.: IMr. C.S. Aggarwal, Sr. Advocate with Mr' Prakash Kutnar, Advocate. VERSUS COMMISSIONER OF INCOME TAX . . .RESPONDENT Throueh: Ms. Suruchi Aggarwal, Sr'Standitlg Counsel. (2) rTA s2 OF 2011 NARAINGARH SUGAR MILLS LTD. . . . APPELLANT Through : Mr. C.S. Agganval, Sr. Advocate with Mr' Prakash Kumar, Advocate. VERSUS COMMISSIONER OF INCOME TAX . .RESPONDENT Throueh: Ms. Suruchi Agg…

Naraingarh Sugar Mills Ltd vs. Commissioner of Income Tax

Appeals are disposed of in the aforesaid terms

…ITA Nos.51,52, 57 & 58 of 2011 Page 1 of 13 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 57 OF 2011 ITA 51 OF 2011 ITA 52 OF 2011 ITA 58 OF 2011 Judgment Reserved On: 12.09.2011 % Judgment Pronounced On:30.9.2011 (1) ITA 57 OF 2011 NARAINGARH SUGAR MILLS LTD. . . . APPELLANT Through : Mr. C.S. Aggarwal, Sr. Advocate with Mr. Prakash Kumar, Advocate. VERSUS COMMISSIONER OF INCOME TAX . . .RESPONDENT Through: Ms. Suruchi Aggarwal, Sr.Standing Counsel. (2) ITA 51 OF…