CIT v. Kotak Securities Ltd.

340 ITR 333High Court2012#613 most cited

What is CIT v. Kotak Securities Ltd. authority for?

A deductor's bonafide belief or reliance on a Tax Residency Certificate (TRC) can influence whether they are deemed an 'assessee in default' under Section 195 for failing to deduct tax at source on payments to non-residents. The decision clarifies the due diligence required when interpreting tax treaties and TRCs for TDS compliance.

161

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2015 to 2026.

Also referred to as

CIT v. Kotak Securities Ltd. · Section 195 · Section 201(1) · Section 201(1A) · Section 40(a)(i) · bonafide belief · Tax Residency Certificate · TRC · withholding tax · TDS on non-residents · tax treaty interpretation · assessee in default

Also reported as

15 Taxmann.com 77245 CTR 3

Sections most often in play

Section 195Section 201(1)Section 201(1A)Section 40(a)(i)Section 194JSection 40(a)(ia)

Issues it is cited on

place of effective managementtax residency certificatesection 195(2)section 194htrcsection 194jwithholding taxbeneficial ownersection 40(a)(i)tax treatypermanent establishmentsection 195

Judgments citing CIT v. Kotak Securities Ltd.

Amiya Sachindra Dey, Silvassa vs. The Income Tax Officer, Silvassa Ward, Vapi

ITA 3154/AHD/2016[2007-08]Status: DisposedITAT Surat17 Apr 2018AY 2007-08

Bench: Shri C.M.Garg & Shri O.P.Meena

Section 139(1)(b)Section 144Section 40Section 40a

…rupees below Rs.1 lakh. Therefore, they were not required to file return of income. Therefore, following the decision of Delhi High Court in the case of CIT vs Ansal Lank Mark Township Pvt. Ltd [2015] 377 ITR 635 [Del] and CIT vs. Kotak Securities Ltd. [2002] 340 ITR 333 [Bombay]. The ld.Counsel further argued that the ld.CIT(A) should have admitted the additional evidence filed in the rule 46A of the Act in the former affidavits from the sub-contractors as they were not assessed to tax and accordingly not required to file return of income as per provisions of section 139(1)(b) of the Act. 6 On the other hand, th…

DCIT 2(2), Mumbai vs. Paresh Construction & Foundations P.Ltd, Mumbai

ITA 6850/MUM/2012[2008-09]Status: DisposedITAT Mumbai04 Apr 2018AY 2008-09
For Appellant: Shri Vipul JoshiFor Respondent: Shri Rajat Mittal - DR
Section 143(1)Section 143(3)Section 254(1)

…आयकर अपीलीय अिधकरण यकर अपीलीय अिधकरण यकर अपीलीय अिधकरण, , , , मुंबई यकर अपीलीय अिधकरण मुंबई मुंबई “सी मुंबई सी सी” ” ” ” खंडपीठ सी खंडपीठ खंडपीठ खंडपीठ Income-tax Appellate Tribunal “C” Bench Mumbai सव"ी सव"ी राजे"" राजे"", लेखा लेखा सद"य सद"य एवं एवं रा मलाल नेगी, "याियक "याियक सद"य सद"य सव"ी सव"ी राजे"" राजे"" लेखा लेखा सद"य सद"य एवं एवं रा रामलाल नेगी रा मलाल नेगी मलाल नेगी "याियक "याियक सद"य सद"य Before S/Sh. Rajendra, Accountant Member & Ramlal Negi, Judicial Member आयकर अपील अपील संसंसंसं./I.T.A. No. 6850/Mum/2012, िनधा"रण िनधा"रण वष" वष" /Assessment Year:2008-09 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण…

DCIT 14(2)(1), Mumbai vs. Mahanagar Gas Ltd, Mumbai

In the result, appeal filed by the revenue for assessment year 2011-

ITA 3461/MUM/2016[2011-12]Status: DisposedITAT Mumbai28 Feb 2018AY 2011-12

Bench: Shri Shamim Yahya (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2011-12 The Dcit -14(2)(1), M/S Mahanagar Gas Ltd., 432, Aayakar Bhavan, Block G-33, Mgl House, 4Th Floor, M.K. Marg, Bandra Kurla Complex, Mumbai - 400020 Vs. Bandra (East), Mumbai - 400051 Pan: Aabcm4640G

For Appellant: Shri P.P. Jayaraman (AR)For Respondent: Shri Ram Tiwari (Sr. DR)
Section 143Section 143(2)Section 143(3)Section 197Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “D”, MUMBAI BEFORE SHRI SHAMIM YAHYA (AM) AND SHRI RAM LAL NEGI (JM) Assessment Year: 2011-12 The DCIT -14(2)(1), M/s Mahanagar Gas Ltd., 432, Aayakar Bhavan, Block G-33, MGL House, 4th Floor, M.K. Marg, Bandra Kurla Complex, Mumbai - 400020 Vs. Bandra (East), Mumbai - 400051 PAN: AABCM4640G (Appellant) (Respondent) Revenue by : Shri Ram Tiwari (Sr. DR) Assessee by : Shri P.P. Jayaraman (AR) Date of Hearing: 04/01/2018 Date of Pronouncement: 28/02/2018 O R D E R PER RAM LAL NEGI, JM This appeal has been filed by the revenue against the order dated 11.02.201…

Manali Trading & Holding P.Ltd, Mumbai vs. ITO (TDS) WD 2(3), Mumbai

In the result, appeals of the assessee are allowed as above

ITA 3939/MUM/2015[2010-11]Status: DisposedITAT Mumbai16 Feb 2018AY 2010-11

Bench: Shri G.S.Pannu & Shri Ravish Sood

For Appellant: Shri DyaneshwarFor Respondent: Shri T.A.Khan
Section 194JSection 201(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE SHRI G.S.PANNU, ACCOUNTANT MEMBER AND SHRI RAVISH SOOD, JUDICIAL MEMBER ITA Nos. 3939&1048/Mum/2015 (Assessment Years 2010-11& 2011-12) M/s. Manali Trading & Holding Pvt. Ltd., D/611, Neelkanth Business Park, Nathani Road, Vidyavihar (West), Mumbai 400089 PAN:AAACM7396J ...... Appellant Vs. The ITO (TDS),Ward 2(3), Mumbai 400051. .... Respondent Appellant by : Shri Dyaneshwar Respondent by : Shri T.A.Khan Date of hearing : 23/11/2017 Date of pronouncement : 16/ 02 /2018 ORDER PER G.S.PANNU,A.M: The captioned appeals filed by the assess…

Ilink Multitech Solutions Private Limited, Chennai vs. DCIT Corporate Circle 2(2), Chennai

ITA 1546/CHNY/2017[2014-15]Status: DisposedITAT Chennai28 Dec 2017AY 2014-15

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं./Ita Nos.1544, 1545 & 1546/Mds/2017 "नधा"रण वष" / Assessment Years : 2012-13, 2013-14 & 2014-15

For Appellant: Shri Y. Sridhar, FCAFor Respondent: Shri AR.V. Sreenivasan, JCIT
Section 37

…88 3 I.T.A. Nos.1544 to 1546/Mds/17 and judgment of Delhi High Court in CIT v. Asahi India Safety Glass Ltd. (2012) 346 ITR 329. The Ld. representative has also placed his reliance on the judgment of Bombay High Court in CIT v. Kotak Securities Ltd. (2012) 346 ITR 349. 4. On the contrary, Shri AR.V. Sreenivasan, the Ld. Departmental Representative, submitted that the assessee purchased MS Office software which gave enduring benefit in the business of the assessee. Therefore, according to the Ld. D.R., the Assessing Officer found that the expenditure incurred by the assessee is a capital expenditure. Accordingl…

Ilink Multitech Solutions Private Limited, Chennai vs. DCIT Corporate Circle 2(2), Chennai

ITA 1545/CHNY/2017[2013-14]Status: DisposedITAT Chennai28 Dec 2017AY 2013-14

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं./Ita Nos.1544, 1545 & 1546/Mds/2017 "नधा"रण वष" / Assessment Years : 2012-13, 2013-14 & 2014-15

For Appellant: Shri Y. Sridhar, FCAFor Respondent: Shri AR.V. Sreenivasan, JCIT
Section 37

…88 3 I.T.A. Nos.1544 to 1546/Mds/17 and judgment of Delhi High Court in CIT v. Asahi India Safety Glass Ltd. (2012) 346 ITR 329. The Ld. representative has also placed his reliance on the judgment of Bombay High Court in CIT v. Kotak Securities Ltd. (2012) 346 ITR 349. 4. On the contrary, Shri AR.V. Sreenivasan, the Ld. Departmental Representative, submitted that the assessee purchased MS Office software which gave enduring benefit in the business of the assessee. Therefore, according to the Ld. D.R., the Assessing Officer found that the expenditure incurred by the assessee is a capital expenditure. Accordingl…

Ilink Multitech Solutions Private Limited, Chennai vs. DCIT Corporate Circle 2(2), Chennai

ITA 1544/CHNY/2017[2012-13]Status: DisposedITAT Chennai28 Dec 2017AY 2012-13

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं./Ita Nos.1544, 1545 & 1546/Mds/2017 "नधा"रण वष" / Assessment Years : 2012-13, 2013-14 & 2014-15

For Appellant: Shri Y. Sridhar, FCAFor Respondent: Shri AR.V. Sreenivasan, JCIT
Section 37

…88 3 I.T.A. Nos.1544 to 1546/Mds/17 and judgment of Delhi High Court in CIT v. Asahi India Safety Glass Ltd. (2012) 346 ITR 329. The Ld. representative has also placed his reliance on the judgment of Bombay High Court in CIT v. Kotak Securities Ltd. (2012) 346 ITR 349. 4. On the contrary, Shri AR.V. Sreenivasan, the Ld. Departmental Representative, submitted that the assessee purchased MS Office software which gave enduring benefit in the business of the assessee. Therefore, according to the Ld. D.R., the Assessing Officer found that the expenditure incurred by the assessee is a capital expenditure. Accordingl…

DCIT 4(2)(1), Mumbai vs. Vibrant Securites P.Ltd, Mumbai

The appeal of the revenue is dismissed, in terms of our aforesaid observations

ITA 142/MUM/2016[2007-08]Status: DisposedITAT Mumbai25 Oct 2017AY 2007-08

Bench: Shri B.R. Baskaran, Am & Shri Ravish Sood, Jm आयकर अपील सं./ I.T.A. No. 142/Mum/2016 (निर्धारण वर्ा / Assessment Year: 2009-10) Dcit 4(2)(1), Room No. 642, 6Th M/S Vibrant Securities Pvt. Ltd. बिधम/ 103-A, Poddar Chambers, S.A. Floor, Aaykar Bhawan, M.K Brelvi Road, Fort, Mumbai. Road, Mumbai, - 400 020 Vs.

For Appellant: Ms. Pooja Swaroop, D.R
Section 143(2)Section 143(3)Section 194JSection 254Section 40

…IT(A). The revenue assailed the order of the CIT(A) before the Tribunal, which vide its order passed in ITA No. 6465/Mum/2010, dated. 29.06.2012, following the judgment of the Hon’ble High Court of Bombay in the case of CIT Vs. Kotak Securities Limited (2012) 340 ITR 333 (Bom) decided the issue in the favour of the revenue. The assessee filed a ‘Miscellaneous application’ before the Tribunal, marked as M.A No. 167/Mum/2012 on the ground that as it was under a bonafide belief as regards its statutory obligation of deducting tax at source on the transaction charges, therefore, the aforesaid disallowance of Rs. 36,5…

Bharat Sanchar Nigam Ltd., New Delhi vs. Addl. CIT, New Delhi

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

ITA 920/DEL/2017[2009-10]Status: DisposedITAT Delhi25 Oct 2017AY 2009-10

Bench: : Shri Amit Shukla & Shri L.P. Sahu

Section 147Section 194HSection 250Section 271(1)(c)Section 40Section 9

…iction of punishment; and in insisting on the strict observance of technical provisions concerning criminal procedure and jurisdiction." To the similar effect is the decision of Hon’ble Bombay High Court in case of CIT vs Kotak Securities Limited reported in 340 ITR 333(Bom) wherein the Hon’ble High Court has held as under : “31. The object of introducing section 40(a)(ia), as explained in the Central Board of Direct Taxes Circular No. 5, dated July 15, 2005—See [2005] 276 ITR (St.) 151), is to augment compliance with the TDS provisions in the case of residents and curb bogus payments. Moreover, though section 1…

Asst CIT Cir 4(2), Mumbai vs. Shcil Services Ltd, Mumbai

In the result, appeal of the Revenue on this ground is dismissed

ITA 1796/MUM/2011[2007-08]Status: DisposedITAT Mumbai12 May 2017AY 2007-08

Bench: Shri C.N. Prasad & Shri Ramit Kochar

For Appellant: Shri Akram Khan &For Respondent: Shri B.S.Bist
Section 194JSection 40

…2011 & CO No.1221/Mum/2011 (A.Y.2007-08) M/s SCHCIL Services Ltd. 2. This Tribunal by order dated 28.8.2014 in ITA No.1796/Mum/2011 decided this issue against the Assessee by following the jurisdictional High Court in the case of CIT Vs. Kotak Securities Ltd [340 ITR 333]. Subsequently, the Hon’ble Supreme Court reversed the decision of the jurisdictional High Court in the case of CIT Vs. Kotak Securities Ltd, wherein, it was held that the view taken by the Hon’ble Bombay High Court that the transaction charges paid to the Bombay Stock Exchange by its members are for technical services rendered is not an appropri…

Shcil Services Ltd, Mumbai vs. ACIT Cir 4(2), Mumbai

In the result, appeal of the Revenue on this ground is dismissed

ITA 1221/MUM/2011[2007-08]Status: DisposedITAT Mumbai12 May 2017AY 2007-08

Bench: Shri C.N. Prasad & Shri Ramit Kochar

For Appellant: Shri Akram Khan &For Respondent: Shri B.S.Bist
Section 194JSection 40

…2011 & CO No.1221/Mum/2011 (A.Y.2007-08) M/s SCHCIL Services Ltd. 2. This Tribunal by order dated 28.8.2014 in ITA No.1796/Mum/2011 decided this issue against the Assessee by following the jurisdictional High Court in the case of CIT Vs. Kotak Securities Ltd [340 ITR 333]. Subsequently, the Hon’ble Supreme Court reversed the decision of the jurisdictional High Court in the case of CIT Vs. Kotak Securities Ltd, wherein, it was held that the view taken by the Hon’ble Bombay High Court that the transaction charges paid to the Bombay Stock Exchange by its members are for technical services rendered is not an appropri…

Rohda Specialtiy Chemicals India Ltd, Mumbai vs. Addl CIT Cir 6(1), Mumbai

Appeal stands dismissed for want of substantial question of law

ITA 830/MUM/2014[2009-10]Status: DisposedITAT Mumbai24 Apr 2017AY 2009-10

Bench: Shri Shamim Yahya & Shri C.N. Prasadita No. 830/Mum/2014 : (A.Y : 2009-10) M/S Rhodia Specialty Chemicals Vs. Addl. Cit – Circle 6(1) India Ltd. (Formerly Known As Room No.511, Aayakar Bhawan M/S Albright & Wilson Chemicals Mk Road India Ltd.), Phoenix House, A Wing New Marine Lines 4Th Floor, 462 Senapati Bapat Marg Mumbai – 400 020 Lower Parel (West) Mumbai – 400 013 Pan : Aaaca3841L Ita No. 622/Mum/2014 : (A.Y : 2009-10) Dcit -7(2) Vs. M/S Rhodia Specialty Chemicals Room No.624, Mk Road India Ltd. (Formerly Known As Mumbai – 400 020 M/S Albright & Wilson Chemicals India Ltd.), Phoenix House, A Wing 4Th Floor, 462 Senapati Bapat Marg Lower Parel (West) Mumbai – 400 013 (अपीलार्थी / Appellant) (प्रत्यर्थी / Respondent)

For Appellant: Shri Manish V ShahFor Respondent: Shri Rajguru M
Section 143(3)

…आयकर अपीलीय अधिकरण “एल ” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “L”, MUMBAI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI C.N. PRASAD, JUDICIAL MEMBER ITA NO. 830/MUM/2014 : (A.Y : 2009-10) M/s Rhodia Specialty Chemicals Vs. Addl. CIT – Circle 6(1) India Ltd. (Formerly known as Room No.511, Aayakar Bhawan M/s Albright & Wilson Chemicals MK Road India Ltd.), Phoenix House, A Wing New Marine Lines 4th Floor, 462 Senapati Bapat Marg Mumbai – 400 020 Lower Parel (West) Mumbai – 400 013 PAN : AAACA3841L ITA NO. 622/MUM/2014 : (A.Y : 2009-10) DCIT -7(2) Vs. M/s Rhodia Specialty…

DCIT 7(2), Mumbai vs. Albright & Wilson Chemicals India Ltd, Mumbai

Appeal stands dismissed for want of substantial question of law

ITA 622/MUM/2014[2009-10]Status: DisposedITAT Mumbai24 Apr 2017AY 2009-10

Bench: Shri Shamim Yahya & Shri C.N. Prasadita No. 830/Mum/2014 : (A.Y : 2009-10) M/S Rhodia Specialty Chemicals Vs. Addl. Cit – Circle 6(1) India Ltd. (Formerly Known As Room No.511, Aayakar Bhawan M/S Albright & Wilson Chemicals Mk Road India Ltd.), Phoenix House, A Wing New Marine Lines 4Th Floor, 462 Senapati Bapat Marg Mumbai – 400 020 Lower Parel (West) Mumbai – 400 013 Pan : Aaaca3841L Ita No. 622/Mum/2014 : (A.Y : 2009-10) Dcit -7(2) Vs. M/S Rhodia Specialty Chemicals Room No.624, Mk Road India Ltd. (Formerly Known As Mumbai – 400 020 M/S Albright & Wilson Chemicals India Ltd.), Phoenix House, A Wing 4Th Floor, 462 Senapati Bapat Marg Lower Parel (West) Mumbai – 400 013 (अपीलार्थी / Appellant) (प्रत्यर्थी / Respondent)

For Appellant: Shri Manish V ShahFor Respondent: Shri Rajguru M
Section 143(3)

…आयकर अपीलीय अधिकरण “एल ” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “L”, MUMBAI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI C.N. PRASAD, JUDICIAL MEMBER ITA NO. 830/MUM/2014 : (A.Y : 2009-10) M/s Rhodia Specialty Chemicals Vs. Addl. CIT – Circle 6(1) India Ltd. (Formerly known as Room No.511, Aayakar Bhawan M/s Albright & Wilson Chemicals MK Road India Ltd.), Phoenix House, A Wing New Marine Lines 4th Floor, 462 Senapati Bapat Marg Mumbai – 400 020 Lower Parel (West) Mumbai – 400 013 PAN : AAACA3841L ITA NO. 622/MUM/2014 : (A.Y : 2009-10) DCIT -7(2) Vs. M/s Rhodia Specialty…

Networth Stock Broking Ltd, Mumbai vs. ACIT Cir 4(2), Mumbai

In the result, the appeal of assessee in ITA No

ITA 3332/MUM/2012[2007-08]Status: DisposedITAT Mumbai10 Mar 2017AY 2007-08

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am

Section 143(3)Section 36(1)(ii)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI RAJESH KUMAR, AM ITA No.2268/Mum/2012 (A.Y:2008-09) Asst. Commissioner of Income Tax, Networth Stock Broking Ltd. Room No.642, 6th Floor, Aayakar 1001/1002, 10th floor, Atlanta Bhavan, M.K. Road, Centre, Opp Adyog Bhavan, Vs. Mumbai.-400020 Sonawala Road, Goregaon (E), Mumbai-400063 PAN No.AAACN1184F .. Appellant Respondent ITA No.2288/Mum/2012 (A.Y:2008-09) Networth Stock Broking Ltd. Asst. Commissioner of Income Tax, 1001/1002, 10th floor, Atlanta Room No.642, 6th Floor, Aayakar Vs. Centre, Opp Adyog Bhavan, Bhavan, M.K.…

ACIT 4(2), Mumbai vs. Networth Stock Broking Ltd, Mumbai

In the result, the appeal of assessee in ITA No

ITA 3228/MUM/2012[2007-08]Status: DisposedITAT Mumbai10 Mar 2017AY 2007-08

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am

Section 143(3)Section 36(1)(ii)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI RAJESH KUMAR, AM ITA No.2268/Mum/2012 (A.Y:2008-09) Asst. Commissioner of Income Tax, Networth Stock Broking Ltd. Room No.642, 6th Floor, Aayakar 1001/1002, 10th floor, Atlanta Bhavan, M.K. Road, Centre, Opp Adyog Bhavan, Vs. Mumbai.-400020 Sonawala Road, Goregaon (E), Mumbai-400063 PAN No.AAACN1184F .. Appellant Respondent ITA No.2288/Mum/2012 (A.Y:2008-09) Networth Stock Broking Ltd. Asst. Commissioner of Income Tax, 1001/1002, 10th floor, Atlanta Room No.642, 6th Floor, Aayakar Vs. Centre, Opp Adyog Bhavan, Bhavan, M.K.…

Networth Stock Broking Ltd, Mumbai vs. ACIT Cir 4(2), Mumbai

In the result, the appeal of assessee in ITA No

ITA 2288/MUM/2012[2008-09]Status: DisposedITAT Mumbai10 Mar 2017AY 2008-09

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am

Section 143(3)Section 36(1)(ii)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI RAJESH KUMAR, AM ITA No.2268/Mum/2012 (A.Y:2008-09) Asst. Commissioner of Income Tax, Networth Stock Broking Ltd. Room No.642, 6th Floor, Aayakar 1001/1002, 10th floor, Atlanta Bhavan, M.K. Road, Centre, Opp Adyog Bhavan, Vs. Mumbai.-400020 Sonawala Road, Goregaon (E), Mumbai-400063 PAN No.AAACN1184F .. Appellant Respondent ITA No.2288/Mum/2012 (A.Y:2008-09) Networth Stock Broking Ltd. Asst. Commissioner of Income Tax, 1001/1002, 10th floor, Atlanta Room No.642, 6th Floor, Aayakar Vs. Centre, Opp Adyog Bhavan, Bhavan, M.K.…

ACIT 4(2), Mumbai vs. Networth Stock Broking Ltd, Mumbai

In the result, the appeal of assessee in ITA No

ITA 2268/MUM/2012[2008-09]Status: DisposedITAT Mumbai10 Mar 2017AY 2008-09

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am

Section 143(3)Section 36(1)(ii)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI RAJESH KUMAR, AM ITA No.2268/Mum/2012 (A.Y:2008-09) Asst. Commissioner of Income Tax, Networth Stock Broking Ltd. Room No.642, 6th Floor, Aayakar 1001/1002, 10th floor, Atlanta Bhavan, M.K. Road, Centre, Opp Adyog Bhavan, Vs. Mumbai.-400020 Sonawala Road, Goregaon (E), Mumbai-400063 PAN No.AAACN1184F .. Appellant Respondent ITA No.2288/Mum/2012 (A.Y:2008-09) Networth Stock Broking Ltd. Asst. Commissioner of Income Tax, 1001/1002, 10th floor, Atlanta Room No.642, 6th Floor, Aayakar Vs. Centre, Opp Adyog Bhavan, Bhavan, M.K.…

Keshav Securities P.Ltd, Mumbai vs. ACIT 4(3), Mumbai

In the result, appeal of the assessee is allowed

ITA 6827/MUM/2013[2010-11]Status: DisposedITAT Mumbai03 Mar 2017AY 2010-11

Bench: Shri Cn Prasad & Shri Manoj Kumar Aggarwal: (A.Y : 2010-11) M/S Keshav Securities P.Ltd. Vs. Acit Circle – 4(3) Plot No.7, Ashok Nagar Society Mumbai N.S.Road, Jvpd Scheme Mumbai – 400 049 Pan : Aacck2279A (अपीलार्थी / Appellant) (प्रत्यर्थी / Respondent)

For Appellant: Shri Mani JainFor Respondent: Shri Rajesh Kumar Yadav
Section 01Section 194CSection 194JSection 201(1)Section 40

…आयकर अपीलीय अधिकरण “ए” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI CN PRASAD, JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER : (A.Y : 2010-11) M/s Keshav Securities P.Ltd. Vs. ACIT Circle – 4(3) Plot No.7, Ashok Nagar Society Mumbai N.S.Road, JVPD Scheme Mumbai – 400 049 PAN : AACCK2279A (अपीलार्थी / Appellant) (प्रत्यर्थी / Respondent) अपीलार्थी की ओर से / Appellant by : Shri Mani Jain प्रत्यर्थी की ओर से / Revenue by : Shri Rajesh Kumar Yadav सुनवाई की तारीख / Date of Hearing : 05/12/2017 घोषणा की तारीख Date of Pronouncement : 03/03/2017 आदे…

ACIT 14(2)(1), Mumbai vs. Mahanagar Gas Ltd, Mumbai

In the results, the appeal of the assessee is partly allowed and that of revenue stands dismissed

ITA 658/MUM/2015[2010-11]Status: DisposedITAT Mumbai16 Jan 2017AY 2010-11

Bench: Shri C.N. Prasad, Jm & Shri Rajesh Kumar, Am Mahanagar Gas Ltd. The Addl.Commissioner Of Mgl House, Block No. G-33, Income-Tax10(1), फनधभ/ Bandra Kurla Complex, 4Th Floor, Aayakar Bhavan, Vs. Bandra (East), M. K. Marg, Mumbai-400 051. Mumbai-400 020. (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) The Asstt.Commissioner Of Mahanagar Gas Ltd. Income-Tax-14(2)(1), Mgl House, Block No. G-33, फनधभ/ 432, Bandra Kurla Complex, 4Th Floor, Aayakar Bhavan, Bandra (East), Vs. M. K. Marg, Mumbai-400 051 Mumbai-400 020. स्थधमी रेखध सं./ जीआइआय सं./ Pan : Aabcm4640G (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) : अऩीरधथी की ओय से / Assessee By : Shri P P Jayaraman प्रत्मथी की ओय से/Revenue By : Shri G Nantha Kumar

For Appellant: Shri P P JayaramanFor Respondent: Shri G Nantha Kumar
Section 40

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “जी” म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI श्री सी. एन.प्रसाद, न्याययक सदस्य एवं श्री राजेश कुमार, ऱेखा सदस्य के समक्ष BEFORE SHRI C.N. PRASAD, JM AND SHRI RAJESH KUMAR, AM Mahanagar Gas Ltd. The Addl.Commissioner of MGL House, Block No. G-33, Income-tax10(1), फनधभ/ Bandra Kurla Complex, 4th floor, Aayakar Bhavan, Vs. Bandra (East), M. K. Marg, Mumbai-400 051. Mumbai-400 020. (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) The Asstt.Commissioner of Mahanagar Gas Ltd. Income-tax-14(2)(1), MGL House, Block No. G-33, फनधभ/ 432, Bandra Kurla Complex, 4th floor…

Mahanagar Gas Ltd, Mumbai vs. Addl CIT 10(1), Mumbai

In the results, the appeal of the assessee is partly allowed and that of revenue stands dismissed

ITA 53/MUM/2015[2010-11]Status: DisposedITAT Mumbai16 Jan 2017AY 2010-11

Bench: Shri C.N. Prasad, Jm & Shri Rajesh Kumar, Am Mahanagar Gas Ltd. The Addl.Commissioner Of Mgl House, Block No. G-33, Income-Tax10(1), फनधभ/ Bandra Kurla Complex, 4Th Floor, Aayakar Bhavan, Vs. Bandra (East), M. K. Marg, Mumbai-400 051. Mumbai-400 020. (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) The Asstt.Commissioner Of Mahanagar Gas Ltd. Income-Tax-14(2)(1), Mgl House, Block No. G-33, फनधभ/ 432, Bandra Kurla Complex, 4Th Floor, Aayakar Bhavan, Bandra (East), Vs. M. K. Marg, Mumbai-400 051 Mumbai-400 020. स्थधमी रेखध सं./ जीआइआय सं./ Pan : Aabcm4640G (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) : अऩीरधथी की ओय से / Assessee By : Shri P P Jayaraman प्रत्मथी की ओय से/Revenue By : Shri G Nantha Kumar

For Appellant: Shri P P JayaramanFor Respondent: Shri G Nantha Kumar
Section 40

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “जी” म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI श्री सी. एन.प्रसाद, न्याययक सदस्य एवं श्री राजेश कुमार, ऱेखा सदस्य के समक्ष BEFORE SHRI C.N. PRASAD, JM AND SHRI RAJESH KUMAR, AM Mahanagar Gas Ltd. The Addl.Commissioner of MGL House, Block No. G-33, Income-tax10(1), फनधभ/ Bandra Kurla Complex, 4th floor, Aayakar Bhavan, Vs. Bandra (East), M. K. Marg, Mumbai-400 051. Mumbai-400 020. (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) The Asstt.Commissioner of Mahanagar Gas Ltd. Income-tax-14(2)(1), MGL House, Block No. G-33, फनधभ/ 432, Bandra Kurla Complex, 4th floor…