CIT v. Kalyani Steels Ltd.

91 Taxmann.com 359High Court2018#5367 most cited

What is CIT v. Kalyani Steels Ltd. authority for?

Tax is not deductible at source if there is no income embedded in a payment. TDS is merely an alternative method for tax collection.

22

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2023.

Also referred to as

CIT v. Kalyani Steels Ltd. · TDS · tax deductible at source · no income embedded in payment · Section 195 · Section 194C · Section 194J

Read the full judgment

Issues it is cited on

section 194ldsection 194lretraction of statementsection 194jsection 192disallowance under section 40(a)(ia)cup methodsection 197directions of the drpsection 194ccomparable companiesmost appropriate method

Judgments citing CIT v. Kalyani Steels Ltd.

M/S Barmer Ligmite Mining Company Ltd., Jaipur vs. ACIT/DCIT(TDS), Jaipur

In the result, the appeals of the assessee are allowed

ITA 159/JPR/2023[2017-18]Status: DisposedITAT Jaipur28 Jun 2023AY 2017-18

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri P.C. Parwal(C.A.)For Respondent: Smt. Monisha Choudhary (Addl.CIT)
Section 133ASection 194CSection 194ISection 201Section 201(1)

…e Tax v/s. A. P Moller Maersk A. S. reported in 78 taxmann.com 287 and consistently followed by this Court in the number of decisions, liability to deduct tax at source in such a case, would not arise. No question of law arises." CIT Vs. Kalyani Steels (2018) 163 DTR 513 (Kar.) (HC) Para 13 to 16 of this decision reads as under- 13. It is trite that, if there is no income embedded in a payment, then TDS provisions would not apply as TDS is only an alternative method of collection of taxes. It is beneficial to refer to the judgment of this Court in the case of Hyderabad Industries Ltd. vs. ITO &Anr. (1991) 95 CTR…

M/S Barmer Lignite Mining Company Ltd., Office No.2 & 3, 7Th Floor, Man Upasana Plaza, C-44, Sardar Patel Marg, C-Scheme, Jaipur vs. ACIT/DCIT(TDS), Jaipur

In the result, the appeals of the assessee are allowed

ITA 158/JPR/2023[2016-17]Status: DisposedITAT Jaipur28 Jun 2023AY 2016-17

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri P.C. Parwal(C.A.)For Respondent: Smt. Monisha Choudhary (Addl.CIT)
Section 133ASection 194CSection 194ISection 201Section 201(1)

…e Tax v/s. A. P Moller Maersk A. S. reported in 78 taxmann.com 287 and consistently followed by this Court in the number of decisions, liability to deduct tax at source in such a case, would not arise. No question of law arises." CIT Vs. Kalyani Steels (2018) 163 DTR 513 (Kar.) (HC) Para 13 to 16 of this decision reads as under- 13. It is trite that, if there is no income embedded in a payment, then TDS provisions would not apply as TDS is only an alternative method of collection of taxes. It is beneficial to refer to the judgment of this Court in the case of Hyderabad Industries Ltd. vs. ITO &Anr. (1991) 95 CTR…

M/S Barmer Lignite Mining Company Ltd., Office No.2 & 3, 7Th Floor, Man Upasana Plaza, C-44, Sardar Patel Marg, C-Scheme, Jaipur vs. ACIT/DCIT(TDS), Jaipur

In the result, the appeals of the assessee are allowed

ITA 157/JPR/2023[2015-16]Status: DisposedITAT Jaipur28 Jun 2023AY 2015-16

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri P.C. Parwal(C.A.)For Respondent: Smt. Monisha Choudhary (Addl.CIT)
Section 133ASection 194CSection 194ISection 201Section 201(1)

…e Tax v/s. A. P Moller Maersk A. S. reported in 78 taxmann.com 287 and consistently followed by this Court in the number of decisions, liability to deduct tax at source in such a case, would not arise. No question of law arises." CIT Vs. Kalyani Steels (2018) 163 DTR 513 (Kar.) (HC) Para 13 to 16 of this decision reads as under- 13. It is trite that, if there is no income embedded in a payment, then TDS provisions would not apply as TDS is only an alternative method of collection of taxes. It is beneficial to refer to the judgment of this Court in the case of Hyderabad Industries Ltd. vs. ITO &Anr. (1991) 95 CTR…

M/S Barmer Ligmite Mining Company Ltd., Jaipur vs. ACIT/DCIT(TDS), Jaipur

In the result, the appeals of the assessee are allowed

ITA 156/JPR/2023[2014-15]Status: DisposedITAT Jaipur28 Jun 2023AY 2014-15

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri P.C. Parwal(C.A.)For Respondent: Smt. Monisha Choudhary (Addl.CIT)
Section 133ASection 194CSection 194ISection 201Section 201(1)

…e Tax v/s. A. P Moller Maersk A. S. reported in 78 taxmann.com 287 and consistently followed by this Court in the number of decisions, liability to deduct tax at source in such a case, would not arise. No question of law arises." CIT Vs. Kalyani Steels (2018) 163 DTR 513 (Kar.) (HC) Para 13 to 16 of this decision reads as under- 13. It is trite that, if there is no income embedded in a payment, then TDS provisions would not apply as TDS is only an alternative method of collection of taxes. It is beneficial to refer to the judgment of this Court in the case of Hyderabad Industries Ltd. vs. ITO &Anr. (1991) 95 CTR…

M/S Barmer Lignite Mining Company Ltd., Office No.2 & 3, 7Th Floor, Man Upasana Plaza, C-44, Sardar Patel Marg, C-Scheme, Jaipur vs. ACIT/DCIT(TDS), Jaipur

In the result, the appeals of the assessee are allowed

ITA 155/JPR/2023[2013-14]Status: DisposedITAT Jaipur28 Jun 2023AY 2013-14

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri P.C. Parwal(C.A.)For Respondent: Smt. Monisha Choudhary (Addl.CIT)
Section 133ASection 194CSection 194ISection 201Section 201(1)

…e Tax v/s. A. P Moller Maersk A. S. reported in 78 taxmann.com 287 and consistently followed by this Court in the number of decisions, liability to deduct tax at source in such a case, would not arise. No question of law arises." CIT Vs. Kalyani Steels (2018) 163 DTR 513 (Kar.) (HC) Para 13 to 16 of this decision reads as under- 13. It is trite that, if there is no income embedded in a payment, then TDS provisions would not apply as TDS is only an alternative method of collection of taxes. It is beneficial to refer to the judgment of this Court in the case of Hyderabad Industries Ltd. vs. ITO &Anr. (1991) 95 CTR…

M/S Barmer Lignite Mining Company Ltd., Office No.2 & 3, 7Th Floor, Man Upasana Plaza, C-44, Sardar Patel Marg, C-Scheme, Jaipur vs. ACIT/DCIT(TDS), Jaipur

In the result, the appeals of the assessee are allowed

ITA 154/JPR/2023[2012-13]Status: DisposedITAT Jaipur28 Jun 2023AY 2012-13

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri P.C. Parwal(C.A.)For Respondent: Smt. Monisha Choudhary (Addl.CIT)
Section 133ASection 194CSection 194ISection 201Section 201(1)

…e Tax v/s. A. P Moller Maersk A. S. reported in 78 taxmann.com 287 and consistently followed by this Court in the number of decisions, liability to deduct tax at source in such a case, would not arise. No question of law arises." CIT Vs. Kalyani Steels (2018) 163 DTR 513 (Kar.) (HC) Para 13 to 16 of this decision reads as under- 13. It is trite that, if there is no income embedded in a payment, then TDS provisions would not apply as TDS is only an alternative method of collection of taxes. It is beneficial to refer to the judgment of this Court in the case of Hyderabad Industries Ltd. vs. ITO &Anr. (1991) 95 CTR…

M/S Barmer Lignite Mining Company Ltd., Office No.2 & 3, 7Th Floor, Man Upasana Plaza, C-44, Sardar Patel Marg, C-Scheme, Jaipur vs. ACIT/DCIT(TDS), Jaipur

In the result, the appeals of the assessee are allowed

ITA 153/JPR/2023[2011-12]Status: DisposedITAT Jaipur28 Jun 2023AY 2011-12

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri P.C. Parwal(C.A.)For Respondent: Smt. Monisha Choudhary (Addl.CIT)
Section 133ASection 194CSection 194ISection 201Section 201(1)

…e Tax v/s. A. P Moller Maersk A. S. reported in 78 taxmann.com 287 and consistently followed by this Court in the number of decisions, liability to deduct tax at source in such a case, would not arise. No question of law arises." CIT Vs. Kalyani Steels (2018) 163 DTR 513 (Kar.) (HC) Para 13 to 16 of this decision reads as under- 13. It is trite that, if there is no income embedded in a payment, then TDS provisions would not apply as TDS is only an alternative method of collection of taxes. It is beneficial to refer to the judgment of this Court in the case of Hyderabad Industries Ltd. vs. ITO &Anr. (1991) 95 CTR…

Vena Energy Patan Power Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Central Circle- 2(2), Bangalore

In the result, ITA No.254/Bang/2022 is partly allowed, while

ITA 255/BANG/2022[2017-18]Status: DisposedITAT Bangalore26 Jul 2022AY 2017-18

Bench: Shri George George K. & Ms. Padmavathy S

For Appellant: Shri Padamchand Khincha, CAFor Respondent: Shri Srinivas T. Bidari, CIT(DR)
Section 115JSection 143(3)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND Ms. PADMAVATHY S, ACCOUNTANT MEMBER IT(TP)A Nos.252 to 255/Bang/2022 Assessment year : 2017-18 Vena Energy KM Wind Power Pvt. Ltd. Vs. The Deputy Commissioner PAN : AAECE 0231E of Income Tax, Vena Energy Fatanpur Power Pvt. Ltd. Circle 2(2), PAN: AADCE 6919N Bangalore. Vena Energy Patan Power Pvt. Ltd. PAN : AADCE 6973A Vena Energy MH Wind Power Pvt. Ltd. PAN: AADCE 6921C 2/1, First Floor, Icon Annexe, Infantry Road, Bangalore – 560 001. APPELLANT RESPONDENT Appellant by : Shri Padamchand Khincha, CA R…

Vena Energy Kn Wind Power Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Central Circle-2(2), Bangalore

In the result, ITA No.254/Bang/2022 is partly allowed, while

ITA 254/BANG/2022[2017-18]Status: DisposedITAT Bangalore26 Jul 2022AY 2017-18

Bench: Shri George George K. & Ms. Padmavathy S

For Appellant: Shri Padamchand Khincha, CAFor Respondent: Shri Srinivas T. Bidari, CIT(DR)
Section 115JSection 143(3)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND Ms. PADMAVATHY S, ACCOUNTANT MEMBER IT(TP)A Nos.252 to 255/Bang/2022 Assessment year : 2017-18 Vena Energy KM Wind Power Pvt. Ltd. Vs. The Deputy Commissioner PAN : AAECE 0231E of Income Tax, Vena Energy Fatanpur Power Pvt. Ltd. Circle 2(2), PAN: AADCE 6919N Bangalore. Vena Energy Patan Power Pvt. Ltd. PAN : AADCE 6973A Vena Energy MH Wind Power Pvt. Ltd. PAN: AADCE 6921C 2/1, First Floor, Icon Annexe, Infantry Road, Bangalore – 560 001. APPELLANT RESPONDENT Appellant by : Shri Padamchand Khincha, CA R…

Vena Energy Mh Wind Power Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Central Circle-2(2), Bangalore

In the result, ITA No.254/Bang/2022 is partly allowed, while

ITA 253/BANG/2022[2017-18]Status: DisposedITAT Bangalore26 Jul 2022AY 2017-18

Bench: Shri George George K. & Ms. Padmavathy S

For Appellant: Shri Padamchand Khincha, CAFor Respondent: Shri Srinivas T. Bidari, CIT(DR)
Section 115JSection 143(3)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND Ms. PADMAVATHY S, ACCOUNTANT MEMBER IT(TP)A Nos.252 to 255/Bang/2022 Assessment year : 2017-18 Vena Energy KM Wind Power Pvt. Ltd. Vs. The Deputy Commissioner PAN : AAECE 0231E of Income Tax, Vena Energy Fatanpur Power Pvt. Ltd. Circle 2(2), PAN: AADCE 6919N Bangalore. Vena Energy Patan Power Pvt. Ltd. PAN : AADCE 6973A Vena Energy MH Wind Power Pvt. Ltd. PAN: AADCE 6921C 2/1, First Floor, Icon Annexe, Infantry Road, Bangalore – 560 001. APPELLANT RESPONDENT Appellant by : Shri Padamchand Khincha, CA R…

Vena Energy Fatanpur Power Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Central Circle-2(2), Bangalore

In the result, ITA No.254/Bang/2022 is partly allowed, while

ITA 252/BANG/2022[2017-18]Status: DisposedITAT Bangalore26 Jul 2022AY 2017-18

Bench: Shri George George K. & Ms. Padmavathy S

For Appellant: Shri Padamchand Khincha, CAFor Respondent: Shri Srinivas T. Bidari, CIT(DR)
Section 115JSection 143(3)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND Ms. PADMAVATHY S, ACCOUNTANT MEMBER IT(TP)A Nos.252 to 255/Bang/2022 Assessment year : 2017-18 Vena Energy KM Wind Power Pvt. Ltd. Vs. The Deputy Commissioner PAN : AAECE 0231E of Income Tax, Vena Energy Fatanpur Power Pvt. Ltd. Circle 2(2), PAN: AADCE 6919N Bangalore. Vena Energy Patan Power Pvt. Ltd. PAN : AADCE 6973A Vena Energy MH Wind Power Pvt. Ltd. PAN: AADCE 6921C 2/1, First Floor, Icon Annexe, Infantry Road, Bangalore – 560 001. APPELLANT RESPONDENT Appellant by : Shri Padamchand Khincha, CA R…

Vena Energy Patan Power Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Central Circle- 2(2), Bangalore

In the result, the appeal is allowed in favour of the assessee

ITA 198/BANG/2021[2016-17]Status: DisposedITAT Bangalore07 Jul 2022AY 2016-17

Bench: Shri George George K. & Ms. Padmavathy S

For Appellant: Shri Padamchand Khincha, CAFor Respondent: Smt. Susan Dolores George, CIT(OSD)(DR)
Section 115JSection 143(3)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND Ms. PADMAVATHY S, ACCOUNTANT MEMBER IT(TP)A Nos.195 to 198/Bang/2021 Assessment year : 2016-17 Vena Energy KM Wind Power Pvt. Ltd. Vs. The Deputy Commissioner PAN : AAECE 0231E of Income Tax, Vena Energy Fatanpur Power Pvt. Ltd. Circle 2(2), PAN: AADCE 6919N Bangalore. Vena Energy Patan Power Pvt. Ltd. PAN : AADCE 6973A Vena Energy MH Wind Power Pvt. Ltd. PAN: AADCE 6921C 2/1, First Floor, Icon Annexe, Infantry Road, Bangalore – 560 001. APPELLANT RESPONDENT Appellant by : Shri Padamchand Khincha, CA R…

Vena Energy Mh Wind Power Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Central Circle-2(2), Bangalore

In the result, the appeal is allowed in favour of the assessee

ITA 197/BANG/2021[2016-17]Status: DisposedITAT Bangalore07 Jul 2022AY 2016-17

Bench: Shri George George K. & Ms. Padmavathy S

For Appellant: Shri Padamchand Khincha, CAFor Respondent: Smt. Susan Dolores George, CIT(OSD)(DR)
Section 115JSection 143(3)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND Ms. PADMAVATHY S, ACCOUNTANT MEMBER IT(TP)A Nos.195 to 198/Bang/2021 Assessment year : 2016-17 Vena Energy KM Wind Power Pvt. Ltd. Vs. The Deputy Commissioner PAN : AAECE 0231E of Income Tax, Vena Energy Fatanpur Power Pvt. Ltd. Circle 2(2), PAN: AADCE 6919N Bangalore. Vena Energy Patan Power Pvt. Ltd. PAN : AADCE 6973A Vena Energy MH Wind Power Pvt. Ltd. PAN: AADCE 6921C 2/1, First Floor, Icon Annexe, Infantry Road, Bangalore – 560 001. APPELLANT RESPONDENT Appellant by : Shri Padamchand Khincha, CA R…

Vena Energy Fatanpur Power Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Central Circle-2(2), Bangalore

In the result, the appeal is allowed in favour of the assessee

ITA 196/BANG/2021[2016-17]Status: DisposedITAT Bangalore07 Jul 2022AY 2016-17

Bench: Shri George George K. & Ms. Padmavathy S

For Appellant: Shri Padamchand Khincha, CAFor Respondent: Smt. Susan Dolores George, CIT(OSD)(DR)
Section 115JSection 143(3)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND Ms. PADMAVATHY S, ACCOUNTANT MEMBER IT(TP)A Nos.195 to 198/Bang/2021 Assessment year : 2016-17 Vena Energy KM Wind Power Pvt. Ltd. Vs. The Deputy Commissioner PAN : AAECE 0231E of Income Tax, Vena Energy Fatanpur Power Pvt. Ltd. Circle 2(2), PAN: AADCE 6919N Bangalore. Vena Energy Patan Power Pvt. Ltd. PAN : AADCE 6973A Vena Energy MH Wind Power Pvt. Ltd. PAN: AADCE 6921C 2/1, First Floor, Icon Annexe, Infantry Road, Bangalore – 560 001. APPELLANT RESPONDENT Appellant by : Shri Padamchand Khincha, CA R…

Vena Energy Kn Wind Power Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Central Circle-2(2), Bangalore

In the result, the appeal is allowed in favour of the assessee

ITA 195/BANG/2021[2016-17]Status: DisposedITAT Bangalore07 Jul 2022AY 2016-17

Bench: Shri George George K. & Ms. Padmavathy S

For Appellant: Shri Padamchand Khincha, CAFor Respondent: Smt. Susan Dolores George, CIT(OSD)(DR)
Section 115JSection 143(3)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND Ms. PADMAVATHY S, ACCOUNTANT MEMBER IT(TP)A Nos.195 to 198/Bang/2021 Assessment year : 2016-17 Vena Energy KM Wind Power Pvt. Ltd. Vs. The Deputy Commissioner PAN : AAECE 0231E of Income Tax, Vena Energy Fatanpur Power Pvt. Ltd. Circle 2(2), PAN: AADCE 6919N Bangalore. Vena Energy Patan Power Pvt. Ltd. PAN : AADCE 6973A Vena Energy MH Wind Power Pvt. Ltd. PAN: AADCE 6921C 2/1, First Floor, Icon Annexe, Infantry Road, Bangalore – 560 001. APPELLANT RESPONDENT Appellant by : Shri Padamchand Khincha, CA R…

Bangalore Metro Rail Corporation vs. Deputy Commissioner of Income Tax

The appeals are allowed in part

ITA/673/2016HC Karnataka28 Sept 2021

Bench: S.SUJATHA,RAVI V HOSMANI

Section 12ASection 194JSection 260Section 260A

…IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 28TH DAY OF SEPTEMBER, 2021 PRESENT THE HON’BLE MRS.JUSTICE S.SUJATHA AND THE HON’BLE MR. JUSTICE RAVI V. HOSMANI I.T.A.No.673/2016 C/W I.T.A.No.671/2016 & I.T.A.No.672/2016 IN I.T.A.No.673/2016: BETWEEN : BANGALORE METRO RAIL CORPORATION LIMITED, 3RD FLOOR, BMTC COMPLEX, K.H.ROAD, SHANTI NAGAR, BENGALURU-560027 ...APPELLANT (BY SRI A.SHANKAR, SENIOR COUNSEL A/W SRI BHAIRAV KUTTAIAH, ADV.) AND : DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-16(1) 4TH FLOOR, HMT BHAVAN, BENGALURU-560032…

Deputy Commissioner of Income Tax (Intl Taxn) Circle-1(1), Bangalore vs. M/S Coffeeday Enterprises Limited, Bangalore

In the result, the appeal of the Revenue is dismissed and the Cross Objection of the assessee is allowed

ITA 2931/BANG/2018[2011-12]Status: DisposedITAT Bangalore16 Dec 2020AY 2011-12

Bench: Shri N.V. Vasudevan & Shri Chandra Poojari

For Appellant: Shri C. Ramesh, CAFor Respondent: Shri Muzzaffar Hussain, CIT (D.R)
Section 195

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES, BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER ITA No.2931/Bang/2018 & C.O. No. 42/Bang/2019 (Assessment Year : 2011-12) Deputy Commissioner of Income-tax, Intl. Taxn., Circle-1(1), Bengaluru PAN AAACT 5435F ….Appellant Vs. M/s. Coffeeday Enterprises Ltd., No.23/2, Coffeeday Square, Vittal Mallya Road, Bangalore-560 001. PAN: ……Respondent. Assessee By: Shri C. Ramesh, CA Revenue By: Shri Muzzaffar Hussain, CIT (D.R) Date of Hearing : 24.11.2020 Date of Pronouncement : 16.12.2020. O R D E R PER SHRI CHAND…

DCIT, Cir-22, Kolkata vs. M/S. Deloitte Haskins & Sells, Kolkata

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

ITA 651/KOL/2017[2012-13]Status: DisposedITAT Kolkata28 Sept 2018AY 2012-13

Bench: Shri S. S. Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.651/Kol/2017 ("नधा"रणवष" / Assessment Year: 2012-13) Dcit, Circle-22, Kolkata Vs. M/S. Deloitte Haskins & Sells

For Appellant: Shri A. Bhattacharjee, Addl. CITFor Respondent: Ms. Pooja Jain, Ld. AR
Section 143(3)Section 194ISection 194JSection 37(1)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH KOLKATA BEFORE SHRI S. S. GODARA, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.651/Kol/2017 ("नधा"रणवष" / Assessment Year: 2012-13) DCIT, Circle-22, Kolkata Vs. M/s. Deloitte Haskins & Sells 54/1, Rafi Ahmed Kidwai Road, 4th Plot No. EP& GP, Sector-V, Salt Lake Kolkata – 91. Floor, Kolkata – 16. "थायीलेखासं./जीआइआरसं./PAN/GIR No. :AADFD 5357 J (Appellant) .. (Respondent) Appellant by :Shri A. Bhattacharjee, Addl. CIT Respondent by : Ms. Pooja Jain, Ld. AR सुनवाईक"तार"ख/ Date of Hearing : 09/07/2018 घोषणाक"तार"ख/Date of Pronouncement : 28/09/2018 आदेश / O R D E R Per…

Shri Dilip Kumar Nayak, Bhubaneswar vs. JCIT, Range-2, Bhubaneswar

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

ITA 86/CTK/2017[2010-11]Status: DisposedITAT Cuttack05 Sept 2018AY 2010-11

Bench: S/Shri N.S Saini & Pavan Kumar Gadaleassessment Year : 2010-2011

For Appellant: Sri P.K.Mishra, ARFor Respondent: Shri A.K.Mohapatra, CIT DR

…IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE S/SHRI N.S SAINI, ACCOUNTANT MEMBER AND PAVAN KUMAR GADALE, JUDICIAL MEMBER Assessment Year : 2010-2011 Sri Dillip Kumar Nayak, Plot Vs. JCIT, Range-2, No.270/A, Saheed Nagar, Bhubaneswar Bhubaneswar. PAN/GIR No.BAUPS 1084 H (Appellant) .. ( Respondent) Assessee by : Sri P.K.Mishra, AR Revenue by : Shri A.K.Mohapatra, CIT DR Date of Hearing : 28/08/ 2018 Date of Pronouncement : 06/09/ 2018 O R D E R Per N.S.Saini, AM This is an appeal filed by the assessee against the order of the CIT(A)-2, Bhubaneswar dated 7.11.2016 for the assessment y…

DCIT, Cir-22, Kolkata vs. M/S Deloitte Haskins & Sells, Kolkata

In the result, appeal filed by Revenue (in ITA No

ITA 588/KOL/2016[2011-2012]Status: DisposedITAT Kolkata11 Jul 2018AY 2011-2012

Bench: Shri S. S. Godara, Jm & Dr. A.L. Saini, Am आयकरअपीलसं./Ita Nos.587 & 588/Kol/2016 ("नधा"रणवष" / Assessment Years: 2010-11 & 2011-12) D.C.I.T, Circle-22, Kolkata Vs. M/S. Deloitte Haskins & Sells

For Appellant: Shri S. Dasgupta, Addl. CIT, Sr. DRFor Respondent: Shri Percy Pardiwalla, Adv. & Niraj Sheth, Adv
Section 143(3)Section 194ISection 194JSection 37(1)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH KOLKATA BEFORE SHRI S. S. GODARA, JM & DR. A.L. SAINI, AM आयकरअपीलसं./ITA Nos.587 & 588/Kol/2016 ("नधा"रणवष" / Assessment Years: 2010-11 & 2011-12) D.C.I.T, Circle-22, Kolkata Vs. M/s. Deloitte Haskins & Sells 54/1, Rafi Ahmed Kidwai Road, 4th Bengal Intelligent Park Building Alpha, 1st Floor, Block-EP & GP, Sector-V, Salt Floor, Kolkata – 16. Lake Electronic Complex, Kolkata – 700 091. "थायीलेखासं./जीआइआरसं./PAN/GIR No. :AADFD5357J (Assessee) .. (Respondent) Assessee by :Shri S. Dasgupta, Addl. CIT, Sr. DR Respondent by :Shri Percy Pardiwalla, Adv. & Niraj Sheth…