How many judgments cite CIT v. Mahindra & Mahindra Ltd.?

164 judgments on BharatTax cite CIT v. Mahindra & Mahindra Ltd. (404 ITR 1), spanning 2011 to 2026.

Which sections of the Income Tax Act does CIT v. Mahindra & Mahindra Ltd. come up under?

It is most often cited in judgments turning on Section 143(3), Section 28(iv), Section 41(1), Section 36(1)(iii), Section 14A, Section 40(a)(ia).

CIT v. Mahindra & Mahindra Ltd.

404 ITR 1Supreme Court of India2018#601 most cited

What is CIT v. Mahindra & Mahindra Ltd. authority for?

The waiver of a loan taken for acquiring capital assets is considered a capital receipt and is not taxable as income under Section 28(iv) of the Income Tax Act. The ruling distinguishes between the waiver of trading liabilities and capital liabilities for tax purposes.

164

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2011 to 2026.

Also referred to as

CIT v. Mahindra & Mahindra Ltd. · 404 ITR 1 SC · Section 28(iv) · Section 41(1) · waiver of loan · loan for capital assets · capital receipt · business income · trading liability · capital liability · taxability of loan waiver

Also reported as

93 Taxmann.com 3293 Taxmann 32

Sections most often in play

Section 143(3)Section 28(iv)Section 41(1)Section 36(1)(iii)Section 14A Section 40(a)(ia)Section 133A Section 37(1)

Issues it is cited on

waiver of loan section 28(iv)section 14b section 35abb section 35dd section 41(1)section 41 section 10(33)section 40a(7)wholly and exclusively for business section 43b(b)short deduction of tax

Judgments citing CIT v. Mahindra & Mahindra Ltd.

Ambalal Sarabhai Enterprises Ltd., Baroda vs. The Dy. Commissioner of Income Tax-1(1)(1), Baroda

ITA 1290/AHD/2016[2004-05]Status: DisposedITAT Ahmedabad03 Dec 2024AY 2004-05

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं/ िनधा"रण वष"/ Sl. Appeal(S) By :

For Appellant: Shri Bandish Soparkar, A.R. &For Respondent: Shri R.N. Dsouza, CIT-DR &

Section 143(3)Section 14ASection 40Section 40A(3)Section 40A(7)Section 43B

…84 आयकर अपीलीय अिधकरण, अहमदाबाद "ायपीठ “A “, अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “ A ” BENCH, AHMEDABAD सु"ी सुिच"ा का"ले, "ाियक सद" एवं "ी मकरंद वसंत महादेवकर, लेखा सद" के सम"। ] ] BEFORE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI MAKARAND V. MAHADEOKAR, ACCOUNTANT MEMBER आयकर अपील सं/ िनधा"रण वष"/ Sl. Appeal(s) by : ITA No(s) Assess- No(s) अपीलाथ" / ""थ" / ment Appellant बनाम/vs. Respondent Year(s) 1772/Ahd/2015 1. 2002-03 Ambalal Sarabhai The Enterprises Ltd. ACIT/DCIT Wadi Wadi Circle-1(1)/ Baroda -390 023 Circle-1(1)(1) PAN: AABCA 6893 K Race Course (Assessee) Circle, Baroda – 390007 (Re…

Ambalal Sarabhai Enterprises Limited, Baroda vs. The ACIT., Circle-1(1), Baroda

ITA 1773/AHD/2015[2003-04]Status: DisposedITAT Ahmedabad03 Dec 2024AY 2003-04

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं/ िनधा"रण वष"/ Sl. Appeal(S) By :

For Appellant: Shri Bandish Soparkar, A.R. &For Respondent: Shri R.N. Dsouza, CIT-DR &

Section 143(3)Section 14ASection 40Section 40A(3)Section 40A(7)Section 43B

Ambalal Sarabhai Enterprises Limited, Baroda vs. The ACIT., Circle-1(1), Baroda

ITA 1772/AHD/2015[2002-03]Status: DisposedITAT Ahmedabad03 Dec 2024AY 2002-03

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं/ िनधा"रण वष"/ Sl. Appeal(S) By :

For Appellant: Shri Bandish Soparkar, A.R. &For Respondent: Shri R.N. Dsouza, CIT-DR &

Section 143(3)Section 14ASection 40Section 40A(3)Section 40A(7)Section 43B

DCIT, Circle-5(1)(1), Aayakar Bhawan vs. Coffer Construction Technology Pvt. Ltd., Tardeo

ITA 3046/MUM/2023[2015-16]Status: DisposedITAT Mumbai25 Oct 2024AY 2015-16

Bench: Shri Narendra Kumar Billaiya, Hon'Ble & Shri Raj Kumar Chauhan, Hon'Ble

For Appellant: Shri Mihir Naniwadekar & Shri Rohan Deshpande, A/RFor Respondent: Shri Krishna Kumar, Sr. D/R

Section 115JSection 3(4)Section 43(1)

…आयकर अपीलीय अधिकरण न्यायपीठ, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, HON'BLE ACCOUNTANT MEMBER & SHRI RAJ KUMAR CHAUHAN, HON'BLE JUDICIAL MEMBER I.T.A. No. 3046/Mum/2023 Assessment Year: 2015-16 DCIT, Circle-5(1)(1), Mumbai Vs M/s. Coffor Construction Technology Pvt. Ltd. B.J. Dadaji Marg Tardeo Mumbai - 400007 [PAN: AADCC3247K] अपीलार्थी/ (Appellant) प्रत्यर्थी / (Respondent) Assessee by: Shri Mihir Naniwadekar & Shri Rohan Deshpande, A/R Revenue by : Shri Krishna Kumar, Sr. D/R सुनवाई की तारीख/Date of Hearing : 17/10/2024 घोषणा की तारीख / Date of Pron…

Deputy Commissioner of Income Tax-14(2)(1), Mumbai vs. Idea Cellular Limited, Mumbai

In the result, appeal of the assessee is partly allowed and appeal of the Revenue is allowed for statistical purposes

ITA 4513/MUM/2017[2010-11]Status: DisposedITAT Mumbai14 Oct 2024AY 2010-11

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GAGAN GOYAL (Accountant Member)

Section 143(3)Section 14ASection 194Section 194HSection 28Section 35DSection 36(1)(iii)Section 391Section 394Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘I’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI GAGAN GOYAL, ACCOUNTANT MEMBER Vodafone Idea Limited Vs. The Deputy (Formerly Idea Cellular Limited) Commissioner of 10th Floor, Birla Centurion, Income Tax-3(2) Century Mills Compound Mumbai Pandurang Budhkar Marg, Worli Mumbai- 400 030 PAN/GIR No.AAACB2100P (Appellant) .. (Respondent) The Deputy Vs. Vodafone Idea Limited Commissioner of (Formerly Idea Cellular Limited) Income Tax-3(2) 10th Floor, Birla Centurion, Mumbai Century Mills Compound Pandurang Budhkar Marg, Worli Mumbai- 400 030 PAN/GIR No.AAACB210…

Idea Cellular Limited, Mumbai vs. Deputy Commissioner of Income Tax-3(2), Mumbai

In the result, appeal of the assessee is partly allowed and appeal of the Revenue is allowed for statistical purposes

ITA 4318/MUM/2017[2010-11]Status: DisposedITAT Mumbai14 Oct 2024AY 2010-11

Bench: IN THE INCOME TAX APPELLATE TRIBUNAL, ‘I’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA (Judicial Member), SHRI GAGAN GOYAL (Accountant Member)

Section 143(3)Section 14ASection 194Section 194HSection 28Section 35DSection 36(1)(iii)Section 391Section 394Section 40

Assistant Commissioner of Income Tax, Chennai vs. Buhari Holdings Privae Limited, Chennai

Appeal of the assessee is allowed

ITA 325/CHNY/2024[2010-11]Status: DisposedITAT Chennai29 Aug 2024AY 2010-11

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.325/Chny/2024 (िनधा"रणवष" / Assessment Year: 2010-2011) The Assistant Commissioner Of Vs. M/S. Buhari Holdings Pvt. Ltd, Income Tax, No.4, Buhari Towers, Corporate Circle 1(2) Moores Road, Chennai. Chennai 600 006. [Pan Aaacb 2679M] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri. G. Baskar, Advocate ""यथ" क" ओर से /Respondent By : Shri Arv Srinivasan, Irs, Addl Cit. सुनवाई क" तार"ख/Date Of Hearing : 20.06.2024 घोषणा क" तार"ख /Date Of Pronouncement : 29.08.2024 आदेश / O R D E R Per Manu Kumar Giri ()

For Appellant: Shri. G. Baskar, AdvocateFor Respondent: Shri ARV Srinivasan, IRS, Addl CIT

Section 143(3)Section 147Section 14ASection 28

…arising out of amalgamation cannot be treated as income under section 28(iv) of the Income-Tax Act, 1961. The decision of the Honourable Bombay High Court in the case of Mahindra and Mahindra (supra), has been upheld by the Honorable Supreme Court reported in 404 ITR 1. Learned Counsel for the Assessee also relied upon decision of the Chennai Bench of the Tribunal in the case of Spencers and Company Limited vs., ACIT 137 ITD 141 (T.M.) (Madras-Tribunal). In this case, the surplus arising out of the amalgamation was transferred to a general reserve which were treated by the Assessing officer as an income chargeabl…

Niyaz Sea Foods, Mangalore vs. The Deputy Commissioner of Income Tax, Central Circle-1, Mangalore

In the result, appeal of the assessee in ITA

ITA 1019/BANG/2024[2018-19]Status: DisposedITAT Bangalore12 Aug 2024AY 2018-19

Bench: Shri Chandra Poojari & Shri Keshav Dubey

For Appellant: Smt. Sheetal, A.RFor Respondent: Shri V. Parithivel, D.R

Section 132Section 133ASection 143Section 143(3)Section 153ASection 153CSection 2Section 41Section 41(1)

…ing provisions of section 41(1) of the Act with regard to cessation of liability debt should be ceased to exist on the date of balance sheet i.e. on 31.3.2017. This issue was considered by Hon’ble Supreme Court in the case of CIT Vs. Mahindra & Mahindra Ltd. (404 ITR 1) (SC) wherein held that “to invoke the provisions of section 41(1) of the Act, it is a sine-qua-non that there should be an allowance or deduction claimed by the assessee in any assessment year in respect of loss, expenditure or trading liability incurred by assessee. This is, subsequently, during any previous year, if the creditor remits or waives…

Niyaz Sea Foods, Mangalore vs. The Deputy Commissioner of Income Tax, Central Circle-1, Mangalore

In the result, appeal of the assessee in ITA No

ITA 1018/BANG/2024[2017-18]Status: DisposedITAT Bangalore12 Aug 2024AY 2017-18

Bench: Shri Chandra Poojari & Shri Keshav Dubey

For Appellant: Smt. Sheetal, A.RFor Respondent: Shri V. Parithivel, D.R

Section 132Section 133ASection 143Section 143(3)Section 153ASection 153CSection 2Section 41Section 41(1)

…ing provisions of section 41(1) of the Act with regard to cessation of liability debt should be ceased to exist on the date of balance sheet i.e. on 31.3.2017. This issue was considered by Hon'ble Supreme Court in the case of CIT Vs. Mahindra & Mahindra Ltd. (404 ITR 1) (SC) wherein held that “to invoke the provisions of section 41(1) of the Act, it is a sine-qua-non that there should be an allowance or deduction claimed by the assessee in any assessment year in respect of loss, expenditure or trading liability incurred by assessee. This is, subsequently, during any previous year, if the creditor remits or waives…

Hero Motocorp Ltd (As Successor of Hero Investment P.Ltd), New Delhi vs. DCIT, Circle 11(1), New Delhi

The appeal is allowed

ITA 1053/DEL/2023[2011-12]Status: DisposedITAT Delhi24 Jul 2024AY 2011-12

Bench: Shri G.S. Pannu & Shri Anubhav Sharmaassessment Year: 2011-12

Section 143(3)

…visions of section 28(iv) of the Act, benefit received must be in some form other than in shape of money. Reliance in this regard in this regard is placed on the decision of 54 the Hon'ble Supreme Court in the case of CIT v. Mahindra and Mahindra Ltd.: [2018] 302 CTR 213 wherein it was held that section 28(iv) of the Act is not applicable qua monetary benefits. Then the Mumbai Bench of the Tribunal decision in the case of DCIT v. Pidilite Industries Ltd.: [2019] 107 taxmann.com 91 (Mum.) is relied where it is held that Discount received by assessee on buyback of Foreign Currency Convertible Bonds (FCCB) could not…

Assistant Commissioner of Income-Tax, Circle-2(1)(1), Ahmedabad vs. Interkiln Industries Pvt Ltd, Gujarat

In the result, the appeal of the Revenue is allowed for statistical purpose

ITA 947/AHD/2023[2010-2011]Status: DisposedITAT Ahmedabad15 Jul 2024AY 2010-2011

Bench: Smt.Annapurna Gupta & Shri T.R. Senthil Kumarassessment Year : 2010-11 Acit, Cir.2(1)(1) Interkiln Industries P.Ltd. Ahmedabad. Vs Sanghvi Chambers B/H. Canara Bank Navrangpura Ahmedabad. Pan : Aaaci 4563 R (Applicant) (Responent) : Shri Jaimin A. Gandhi, Ar Assessee By Revenue By : Shri Prateek Sharma, Sr.Dr सुनवाई क" तारीख/Date Of Hearing : 25/04/2024 घोषणा क" तारीख /Date Of Pronouncement: 15/07/2024 आदेश/O R D E R आदेश आदेश आदेश Per Annapurna Guptathis Appeal Has Been Filed By The Department Against The Order Of The Ld. Commissioner Of Income-Tax (Appeals), National Faceless Appeal Centre, New Delhi Dated 5.10.2023 Under Section 250 Of The Income Tax Act, 1961 (“The Act” For Short) For The Assessment Year 2010-11. 2. The Grounds Raised In The Appeal Are As Under:

For Respondent: Shri Prateek Sharma, Sr.DR

Section 24Section 250Section 28Section 41(1)

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘C’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD ] ] BEFORE SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER Assessment Year : 2010-11 ACIT, Cir.2(1)(1) Interkiln Industries P.Ltd. Ahmedabad. Vs Sanghvi Chambers B/h. Canara Bank Navrangpura Ahmedabad. PAN : AAACI 4563 R (Applicant) (Responent) : Shri Jaimin A. Gandhi, AR Assessee by Revenue by : Shri Prateek Sharma, Sr.DR सुनवाई क" त…

ACIT-Circle-5(3)(2), Mumbai vs. M/S Great Eastern Shipping Co. Ltd., Mumbai

In the result, appeals of the assessee are allowed and appeals of the Revenue are dismissed

ITA 2426/MUM/2019[2015-16]Status: DisposedITAT Mumbai31 Jan 2024AY 2015-16

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI S.RIFAUR RAHMAN (Accountant Member)

Section 143(3)Section 14ASection 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘K‘ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI S.RIFAUR RAHMAN, ACCOUNTANT MEMBER IT(TP)A No.1129/Mum/2016 (Assessment Year :2011-12) & The Great Eastern Vs. The Asst. Shipping Co. Ltd. Commissioner of Kalyaniwalla & Mistry Income Tax, Circle- 3rd Floor, Army & Navy 5(3)(2) Building, 148, M.G. Road, Mumbai Fort, Mumbai – 400 001 PAN/GIR No.AAACT1565C (Appellant) .. (Respondent) & The Asst. Vs. The Great Eastern Shipping Commissioner of Co. Ltd. Income Tax/ Kalyaniwalla & Mistry DCIT, Circle- 3rd Floor, Army & Navy 5(3)(2) Building, 148, M.G. Road, Fort,…

DCIT Cir 5(3)(2), Mumbai vs. The Great Eastern Shipping Co. Ltd, Mumbai

In the result, appeals of the assessee are allowed and appeals of the Revenue are dismissed

ITA 2076/MUM/2018[2013-14]Status: DisposedITAT Mumbai31 Jan 2024AY 2013-14

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI S.RIFAUR RAHMAN (Accountant Member)

Section 143(3)Section 14ASection 43B

DCIT, CC 5(2), Central Range -5, Mumbai vs. Manubhai Gems Pvt Ltd, Mumbai

In the result, the C.O. of the assessee is rejected

ITA 659/MUM/2023[2019-20]Status: DisposedITAT Mumbai16 Jan 2024AY 2019-20

Bench: Shri Kuldip Singh, Jm & Ms Padmavathy S, Am

For Appellant: Dr. K. Shivaram & Sh. Rahul

Section 115JSection 132Section 143(2)Section 143(3)Section 41(1)Section 69A

…e any reason to treat 7 ITA No. 659 & C.O. 130//Mum/2023 Manubhai Gems Private Ltd. the amount outstanding as income under section 41(1). The Ld. AR relied on the decision of the Hon'ble Supreme Court in the case of CIT Vs. Mahindra and Mahindra Ltd. (2018) 404 ITR 1. With regard to the alternate claim of the AO that the addition is made under section 28(iv), the ld. AR submitted that section 28(iv) cannot be applied when the assessee has received the advances in cash and in this regard also relied on the decision of CIT Vs. Mahindra and Mahindra Ltd (supra). 7. We have heard the parties and perused the materi…

Sumangal Glass Pvt. Ltd., Bhachau vs. DCIT, Circle-4(1)(1), Ahmedabad

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

ITA 2636/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad12 Jan 2024AY 2012-13

Bench: Shri Waseem Ahmed & Shri Siddhartha Nautiyalआयकरअपीलसं./Ita No. 2636/Ahd/2017 धििाधरणवरध/Asstt. Year: 2012-2013 Sumangal Glass Pvt. Ltd., D.C.I.T, Plot No.617/1-618-620, Vs. Circle-4(1)(1), Nh-8A,Po.Samakhiyari Ahmedabad (Piprapati), Bhachau Taluka, Samakhiyari-370150. Pan: Aaics6992G

For Appellant: Shri Manish J Shah, with Shri Rushin Patel, ARsFor Respondent: Shri Ashok Kumar Suthar, Sr. DR

Section 194CSection 36(1)(va)Section 40

…आयकरअपीलीयअधिकरण, अहमदाबादनयायपीी IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ B’’ BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER आयकरअपीलसं./ITA No. 2636/AHD/2017 धििाधरणवरध/Asstt. Year: 2012-2013 Sumangal Glass Pvt. Ltd., D.C.I.T, Plot No.617/1-618-620, Vs. Circle-4(1)(1), NH-8A,PO.Samakhiyari Ahmedabad (PIPRAPATI), Bhachau Taluka, Samakhiyari-370150. PAN: AAICS6992G (Applicant) (Respondent) Assessee by : Shri Manish J Shah, with Shri Rushin Patel, ARs Revenue by : Shri Ashok Kumar Suthar, Sr. DR सुिवाईकीतारीख/Date of Hearing : 11/01/2024 घोरणाकीतारीख/Da…

Larsen & Toubro Ltd, Mumbai vs. DCIT RG 2(2), Mumbai

ITA 6589/MUM/2013[2004-05]Status: DisposedITAT Mumbai11 Dec 2023AY 2004-05

For Appellant: Shri J. D. Mistry, Sr. AdvocateFor Respondent: Dr. Yogesh Kamat

Section 115JSection 143(3)Section 14ASection 40A(9)Section 80HSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL "K" BENCH, MUMBAI SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER Larsen & Toubro Limited Taxation Department, L&T House, N. M. Marg, Ballard Estate, Mumbai-400001 [PAN: AAACL0140P] …………… Appellant Vs The Deputy Commissioner of Income Tax, Range 2(2), Mumbai, Aayakar Bhavan, M.K. Marg, Respondent ……………. Mumbai - 400020 Appearance For the Appellant/Assessee : Shri J. D. Mistry, Sr. Advocate Shri Madhur Agrawal Shri Fenil Bhatt For the Respondent/Department : Dr. Yogesh Kamat Shri A.K. Ambastha Date Conclusion of hearing : 15.09.2023 Pronouncemen…

Mercantile Ventures Limited, Guindy, Chennai vs. DCIT, Corporate Circle -4(1), Chennai

In the result, the appeal is dismissed

ITA 502/CHNY/2023[2013-14]Status: DisposedITAT Chennai08 Dec 2023AY 2013-14

Bench: Shri Manjunatha. G & Shri Manomohan Dasआयकर अपील सं./Ita No.502/Chny/2023 िनधा(रण वष( /Assessment Year: 2013-14 M/S. Mercantile Ventures Ltd., The Dy. Commissioner Of No.88, Spic House, Mount Road, Vs. Income Tax, Guindy, Chennai – 600 032. Corporate Circle 4(1), Chennai. [Pan: Aaicm-6095-N] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri P. V. Sudhakar, Advocate ""यथ" क" ओर से /Respondent By : Shri P. Sajit Kumar, Jcit सुनवाई क" तारीख/Date Of Hearing : 09.11.2023 घोषणा क" तारीख /Date Of Pronouncement : 08.12.2023 आदेश / O R D E R

For Appellant: Shri P. V. Sudhakar, AdvocateFor Respondent: Shri P. Sajit Kumar, JCIT

Section 250Section 41Section 41(1)

…आयकर अपीलीय अिधकरण, ‘सी’ "ायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी मंजुनाथ. जी, लेखा सद" एवं "ी मनोमोहन दास, "ाियक सद" के सम' BEFORE SHRI MANJUNATHA. G, ACCOUNTANT MEMBER AND SHRI MANOMOHAN DAS, JUDICIAL MEMBER आयकर अपील सं./ITA No.502/Chny/2023 िनधा(रण वष( /Assessment Year: 2013-14 M/s. Mercantile Ventures Ltd., The Dy. Commissioner of No.88, SPIC House, Mount Road, Vs. Income Tax, Guindy, Chennai – 600 032. Corporate Circle 4(1), Chennai. [PAN: AAICM-6095-N] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Shri P. V. Sudhakar, Advocate ""यथ" क" ओर से /Respon…

The Income Tax Officer-Ward-2, Bhuj-Kutch vs. Ashapura Aluminium Limited, Madhapar-Bhuj

In the result, appeal preferred by the Revenue is dismissed

ITA 248/RJT/2018[2014-15]Status: DisposedITAT Rajkot01 Dec 2023AY 2014-15

Bench: Smt.Annapurna Gupta & Ms. Madhumita Royआयकर अपील सं./I.T.A. No. 248/Rjt/2018 ("नधा"रण वष" / Assessment Year : 2014-15) The Income Tax Officer Ashapura Aluminium बनाम/ Ward-1, Bhuj Limited Vs. Plot No.206, Madhapar Tal. Bhuj-Kutch "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aagca4997B .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Shri Shramdeep Sinha, Sr.D.R. अपीलाथ" ओर से /Appellant By : Shri Gaurang Sanhgvi, A.R. ""यथ" क" ओर से / Respondent By : सुनवाई क" तार"ख / Date Of 16/10/2023 Hearing घोषणा क" तार"ख /Date Of 01/12/2023 Pronouncement O R D E R Per Ms. Madhumita Roy - Jm: The Instant Appeal At The Instance Of The Revenue Is Directed Against The Order Dated 23.03.2018 Passed By The Ld. Commissioner Of Income Tax (Appeals)-3, Rajkot (In Short ‘Cit(A)’) Arising Out Of The Order Dated 30.12.2016 Passed By The Ito, Ward-1, Bhuj-Kutch Under Section 143(3) Of

For Appellant: Shri Gaurang Sanhgvi, A.R

Section 143(3)Section 35DSection 41(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “RAJKOT” BENCH, RAJKOT [Conducted through E-Court at Ahmedabad] BEFORE SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER & Ms. MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./I.T.A. No. 248/Rjt/2018 ("नधा"रण वष" / Assessment Year : 2014-15) The Income Tax Officer Ashapura Aluminium बनाम/ Ward-1, Bhuj Limited Vs. Plot No.206, Madhapar Tal. Bhuj-Kutch "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAGCA4997B .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Shri Shramdeep Sinha, Sr.D.R. अपीलाथ" ओर से /Appellant by : Shri Gaurang Sanhgvi, A.R. ""यथ" क" ओर से / Respondent by : सुनवाई क" तार"ख / Date of…

Deputy Commissioner of Income-Tax, Circle -3, Nashik vs. Windsor Machines Ltd., Mumbai

In the result, the appeal of Revenue is partly allowed

ITA 915/PUN/2022[2011-12]Status: DisposedITAT Pune20 Oct 2023AY 2011-12

Bench: Shri S.S. Viswanethra Ravi & Shri G.D. Padmahshali

For Appellant: Shri Kishor B. PhadkeFor Respondent: Shri Ajay Kumar Kesari

Section 3Section 32(2)

…41(1) of the Act by placing reliance on the decision of the Mahindra & Mahindra reported in 261 ITR 501(BOM). We note that the Hon”ble Supreme Court was pleased to confirm the view of Hon”ble High court of Bombay in the case of Mahindra & Mahindra reported in 404 ITR 1 (SC). 13. The decision of Hon’ble Supreme Court in the case of Mahindra & Mahindra Ltd. reported in 404 ITR 1 (SC) is placed at page 426 of the paper book. The facts of the case therein is discussed in para 3 of the said judgment. On perusal of the same, we note that the assessee therein, Mahindra & Mahindra Ltd. decided to expand its jeep product…

ITO Ward 17(1), New Delhi vs. Meyer Apparel Pvt. Ltd., Haryana

In the result, the appeal of Revenue is dismissed

ITA 6453/DEL/2019[2006-07]Status: DisposedITAT Delhi19 Oct 2023AY 2006-07

Bench: Shri C.M. Garg & Dr. B. R. R. Kumarito, Vs. Meyer Apparel Pvt. Ltd, Ward-17(1), 42, Milestone Delhi Jaipur Highway, New Delhi Kherki Daula, Gurgaon (Appellant) (Respondent) Pan: Aaach3928L

For Appellant: Shri V. K. Bindal, CAFor Respondent: Ms. Smita Singh, Sr. DR

Section 28

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E”: NEW DELHI BEFORE Shri C.M. Garg, Judicial Member AND Dr. B. R. R. Kumar, Accountant Member ITO, Vs. Meyer Apparel Pvt. Ltd, Ward-17(1), 42, Milestone Delhi Jaipur Highway, New Delhi Kherki Daula, Gurgaon (Appellant) (Respondent) PAN: AAACH3928l Assessee by : Shri V. K. Bindal, CA Revenue by: Ms. Smita Singh, Sr. DR Date of Hearing 19/07/2023 Date of pronouncement 19/10/2023 O R D E R PER C. M. GARG, J. M.: 1. This appeal has been filed by the revenue against the order of the ld CIT(A)-6, Delhi dated 08.05.2019 for AY 2006-07. 2. The Revenue has raised the following…