How many judgments cite CIT v. Motor General Finance Ltd.?

63 judgments on BharatTax cite CIT v. Motor General Finance Ltd. (254 ITR 449), spanning 2015 to 2026.

Which sections of the Income Tax Act does CIT v. Motor General Finance Ltd. come up under?

It is most often cited in judgments turning on Section 144, Section 147, Section 148, Section 142(1), Section 250, Section 144B.

CIT v. Motor General Finance Ltd.

254 ITR 449High Court2002#1810 most cited

What is CIT v. Motor General Finance Ltd. authority for?

When an assessee fails to comply with statutory notices or produce relevant documents despite opportunities, the Assessing Officer is justified in drawing an adverse inference under Section 114 of the Evidence Act and making a best judgment assessment under Section 144.

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. Motor General Finance Ltd. · 254 ITR 449 · Section 144 best judgment assessment · Section 142(1) non-compliance · adverse inference · Section 114 Evidence Act · failure to produce documents · justification for best judgment · reassessment Section 147.

Sections most often in play

Section 144 Section 147 Section 148 Section 142(1)Section 250 Section 144B Section 132 Section 133A

Issues it is cited on

section 226 section 80hhc(3)section 115ja section 14a(1)section 28(iv)section 211 mat credit section 114 section 80h section 244a section 36(2)retrospective amendment

Judgments citing CIT v. Motor General Finance Ltd.

Ashar Realators, Mumbai vs. ACIT Cir 23(2), Mumbai

In the result, the appeal of the assessee is hereby ordered to be allowed

ITA 1914/MUM/2014[2009-10]Status: DisposedITAT Mumbai29 May 2018AY 2009-10

Bench: Shri R. C. Sharma, Am & Shri Amarjit Singh, Jm आयकरअपीलसं/I.T.A. No.1914/M/2014 (निर्धारणवर्ा / Assessment Year: 2009-10) M/S. Ashar Realtors बिधम/ Acit, Circle-23(2), 2Nd Ashar It Park, Gr. Floor, Floor, C-10, Bandra Kurla Vs. Road No. 16Z, Wagle Complex, Bandra Mumbai- Industrial Estate, Pokhran 400051. Rd No.2, Thane (W) 400601 स्थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aahfa1708J (अपीलाथी/Appellant) .. (प्रत्यथी /Respondent)

For Appellant: Shri Rahul Hakani (AR)For Respondent: Shri V. Vidyadhar (DR)

Section 142(1)Section 143(1)Section 143(2)Section 36Section 36(1)

…IT(A) who confirmed the addition following the decisions of the High Courts in the following cases : (a) CIT vs. H.R.. Sugar Factory (P) Ltd. 0990) 87 CTR (All) 132: (1990) 187 ITR} (All): (b) CrT us. Motor General Finance Ltd. (2002) 173 CTR (Del) 123 (2GG2J 254 ITR 449 (Del) (c) Indian Metals & Ferro Alloys. as. CIT{1992) 193 1TR 344 (On); Id) Pathan Sugar Works Ltd. us. CWT (1995) 127 CTR (Bom) 359: (1995) 208 ITR 989 (Bom) 14. The learned counsel for the assesses submitted that the AO. has found that the interest payment of Rs, 1,38,51.954 was on account of bank interest towards loans taken fur purchase of sh…

Triumph Hospitals P.Ltd, Mumbai vs. ITO 7(3)(2), Mumbai

The appeal of the assessee is dismissed

ITA 5735/MUM/2015[2010-11]Status: DisposedITAT Mumbai17 May 2018AY 2010-11

Bench: Shri Joginder Singh & Shri Manoj Kumar Aggarwalassessment Year: 2010-11 Triumph Hospitals Pvt. Ltd. Acit, 801 & 802, Raheja Central Circle-29, बनाम/ Empress, Veer Savarkar Aayakar Bhavan, Vs. Marg, Prabhadevi, M. K. Road, Mumbai-400025 Mumbai-400020 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No. Aabct4993K

Section 28Section 3Section 36(1)(iii)Section 9

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,‘ई’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES, ‘E’ MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी मनोज कुमार अ"वाल, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Manoj Kumar Aggarwal, Accountant Member Assessment Year: 2010-11 Triumph Hospitals Pvt. Ltd. ACIT, 801 and 802, Raheja Central Circle-29, बनाम/ Empress, Veer Savarkar Aayakar Bhavan, Vs. Marg, Prabhadevi, M. K. Road, Mumbai-400025 Mumbai-400020 ("नधा"रती /Assessee) (राज"व /Revenue) PAN. No. AABCT4993K "नधा"रती क" ओर से / Assessee by Shri Vinay Deshmane राज"व क" ओर से / Revenue by…

Jet Chemicals P.Ltd, Kalyan vs. Ast CIT Cir 1, Kalyan

ITA 3707/MUM/2017[2010-11]Status: DisposedITAT Mumbai28 Feb 2018AY 2010-11

Bench: Shri G. S. Pannu, Am & Shri Sandeep Gosain, Jm आयकरअपीलसं./ I.T.A. No. 3707/Mum/2017, (निर्धारणवर्ा / Assessment Year: 2010-11)

For Appellant: Sh. Haresh P. ShahFor Respondent: Sh. Suman Kumar

Section 143(1)

…rs from the alleged suppliers namely M/s. Shreeji Commercial Corporation, Dev Enterprises &Shreekrupa Enterprises. It was held by Honourable Delhi High 10 I.T.A. No. 3707/Mum/2017 Jet Chemicals Pvt. Ltd. Court in the case of CIT Vs Motor General Finance Ltd (254 ITR 449) that since the assessee, despite several opportunities granted, did not produce the relevant documents, an adverse inference had to be drawn against it. The relevant factors to be taken into consideration from the assessment order of AO are as under: i.) The enquiries conducted by the Sales Tax Department revealed that M/s. Shreeji Commercial C…

Assistant Commissioner of Income-Tax, Circle-2, (1), Bilaspur(Cg) vs. Shri Praveen Saluja, Bilaspur(Cg)

In the result, appeal filed by Revenue is dismissed

ITA 92/BIL/2011[2007-08]Status: DisposedITAT Raipur17 Jan 2018AY 2007-08

For Appellant: Shri R.B.Doshi, ARFor Respondent: Shri R.K.Singh, CITDR

Section 106Section 131Section 69ASection 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR BEFORE:SHRI N.S.SAINI, AM &SHRI PAVAN KUMAR GADALE, JM ITA No.91&92/BLPR/2011 (Assessment Year :2006-2007 & 2007-2008) ACIT, Circle-2(1), vs Shri Praveen Saluja, Bilaspur In front of Ghosh Nursing Home, Tikrapara, Bilaspur PAN No. : ACRPS 9820 K (Appellant) .. tsednepseR Revenue by : Shri R.K.Singh, CITDR Assessee by : Shri R.B.Doshi, AR Date of Hearing : 10/01/2018 Date of Pronouncement 17/01/2018 आदेश / O R D E R Per Shri N.S.Saini, AM: These are the appeals filed by the Revenue against the common order of the CIT(A), Bilaspur, dated 31.01.2011 for…

V & V Pharma Industries, Thane vs. ACIT Cir. 3, Thane

In the result , appeal of the assessee in ITA no

ITA 6056/MUM/2016[2010-11]Status: DisposedITAT Mumbai28 Nov 2017AY 2010-11

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No. 6056 & 6057/Mum/2016 (नििाारण वर्ा / Assessment Year : 2010-11 & 2011-12)

For Appellant: Shri. Deepak RajeFor Respondent: Ms. Pooja Swaroop

Section 139(1)Section 143(3)Section 145(3)Section 69C

…TR 465 (Cal). Even in the case of M/s. Kanchwala Gems Vis JCIT upheld by SC 288 ITR 10 (SC), Hon'ble ITAT had held that even Account Payee Cheque is not sufficient to establish the genuineness of the purchases. In the case of CIT Vs Motor General Finance Ltd. 254 ITR 449 (Del), it was held that since the assessee, despite several opportunities granted, did not produce the relevant documents, an adverse inference had to be drawn against the assessee. As the assessee could not produce any document, an adverse inference in terms of section 114 of the Evidence Act, 1872, had to be drawn to the effect that, had those…

ACIT, New Delhi vs. Sh. Ashok Mittal, New Delhi

In the result, the appeals filed by the assessee are partly allowed, the

ITA 3743/DEL/2013[2001-02]Status: DisposedITAT Delhi30 Oct 2017AY 2001-02

Bench: Shri R. K. Panda & Ms. Suchitra Kambleassessment Year : 2001-02 Shri Ashok Mittal, Ito, Ward- 24(3), 42, Sainik Farms, Vs. New Delhi. New Delhi. Pan : Aaspm6882C (Appellant) (Respondent) Assessment Year : 2001-02 Acit, Circle- 24(1), Shri Ashok Mittal, New Delhi. Vs. 42, Sainik Farms, New Delhi. Pan : Aaspm6882C (Appellant) (Respondent)

For Appellant: Shri Gautam Jain, AdvFor Respondent: Shri R. C. Dande, Sr.DR

Section 143(3)

…rnished by the assessee, the claim could be disallowed on the ground that assessee has not established that amount in question relating to expenditure was laid down wholly and exclusively for the purposes of busses. In CIT v. Motor General Finance Ltd. [2002] 254 ITR 449 (Delhi), it was held the failure of assessee to produce documents would justifiably result in adverse inference being drawn to the effect that if produced they would have gone against the assessee in terms of sec. 114 of the Evidence, 1872. It is clarified that this case had gone to the Supreme Court, wherein the Apex Court in the reported decisi…

Sh. Ashok Mittal, New Delhi vs. Addl. CIT, New Delhi

In the result, the appeals filed by the assessee are partly allowed, the

ITA 3307/DEL/2013[2001-02]Status: DisposedITAT Delhi30 Oct 2017AY 2001-02

For Appellant: Shri Gautam Jain, AdvFor Respondent: Shri R. C. Dande, Sr.DR

Section 143(3)

ACIT, New Delhi vs. M/S. Ashok Mittal, New Delhi

In the result, the appeals filed by the assessee are partly allowed, the

ITA 2997/DEL/2009[2001-02]Status: DisposedITAT Delhi30 Oct 2017AY 2001-02

For Appellant: Shri Gautam Jain, AdvFor Respondent: Shri R. C. Dande, Sr.DR

Section 143(3)

Ashok Mittal vs. ITO, Ward-24(3)

In the result, the appeals filed by the assessee are partly allowed, the

ITA 3764/DEL/2004[2001-2002]Status: DisposedITAT Delhi30 Oct 2017AY 2001-2002

For Appellant: Shri Gautam Jain, AdvFor Respondent: Shri R. C. Dande, Sr.DR

Section 143(3)

Etesh Prakash Jain (HUF), Bhiwandi vs. ITO, WD-1(1), Kalyan

In the result, appeal of revenue is dismissed whereas appeal of assessee is allowed in part

ITA 3021/MUM/2016[2009-10]Status: DisposedITAT Mumbai24 Oct 2017AY 2009-10

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm Ito Wd 1(1), Vs. Etesh P. Jain Huf It Office, 1St Floor, Mohan M/S. Shree Darshan Pipes, Plaza, Wayale Nagar 331/5, Surya Darshan Kalyan West, Building, Kasar Ali Kalyan Gokul Nagar Bhiwandi – 421 302 Pan/Gir No. Aaahe1478G Appellant) .. Respondent) Etesh P. Jain Huf Vs. Ito Wd 1(1), It Office, 1St Floor, Mohan M/S. Shree Darshan Pipes, 331/5, Surya Darshan Plaza, Wayale Nagar Building, Kasar Ali Kalyan West, Gokul Nagar Kalyan Bhiwandi – 421 302 Pan/Gir No. Aaahe1478G Appellant) .. Respondent) Revenue By Ms. Arju Garodia Assessee By Shri A.T.Jain

Section 143(1)Section 143(3)Section 145(3)

…465 (Cal). - Even in the case of M/s. Kanchwala Gems V/s JCIT upheld by SC 288 ITR 10 (SC), Hon'ble ITAT had held that even Account Payee Cheque is not sufficient to establish the genuineness of the purchases. In the case of CIT Vs Motor General Finance Ltd. 254 ITR 449 (Del), it was held that since the assessee, despite several opportunities granted, did not produce the relevant documents, an adverse inference had to be drawn against the assessee. As the assessee could not produce any document, an adverse inference in terms of section 114 of the Evidence Act 1872, had to be drawn to the effect that, had those d…

Essar Power Ltd, Mumbai vs. Addl CIT RG 5(1), Mumbai

In the result, this appeal by the assessee stands partly allowed

ITA 1849/MUM/2015[2009-10]Status: DisposedITAT Mumbai17 Oct 2017AY 2009-10

For Appellant: Shri Vijay MehtaFor Respondent: Shri K. S. Rajendrakumar

Section 115JSection 143(3)Section 144CSection 144C(13)Section 14ASection 271Section 36

…am vs. CIT 114 ITR 654 (Bom.) (iii) R. Dalmiya vs. CIT 133 ITR 169 (Del.) (iv) CIT vs. M.S.Venkateshwaran 222 ITR 163 (Mad.) (v) K.Somasundaram & Brothers vs. CIT 238 ITR 939 (Mad.) 17 Essar Power Limited vs. Addl. CIT (vi) CIT vs. Motor General Finance Ltd. 254 ITR 449 (Del.) has confirmed in principle in Motor General Finance Ltd. vs. CU 267 ITR 381 (SC) 7 Further reliance is placed on CIT Vs. Coimbatore Sale Transport Pvt. Ltd. [61 ITR , 487 (Mad)] in which the court has held that it is for the assessee to prove that each of the loan on which interest is paid, was utilized for the purpose of business. Since t…

Kuloday Technopack P. Ltd, Mumbai vs. ITO 8(2)(2), Mumbai

In the result, appeal of the assessee in ITA No

ITA 3300/MUM/2013[2009-10]Status: DisposedITAT Mumbai29 Sept 2017AY 2009-10

Bench: Shri Joginder Singh & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No. 3300/Mum/2013 (नििाारण वर्ा / Assessment Year : 2009-10 ) आयकर अपीऱ सं./I.T.A. No. 2423/Mum/2014 (नििाारण वर्ा / Assessment Year : 2010-11)

For Appellant: Shri. M. SubramanianFor Respondent: Shri Rajesh Kumar Yadav,DR

Section 143(3)Section 154Section 172Section 172(1)Section 194CSection 195Section 40

…Mad) 510 : (1996) 222 ITR 163 (Mad), CIT vs. P. Ganu Rao & Sons (1989) 77 CTR (Mad) 28 : (1990) 185 ITR 324 (Mad), CIT vs V.I. Baby & Co. (2002) 174 CTR (Ker) 164 : (2002) 254 ITR 248 (Ker), CIT vs, Motor General Finance Ltd. (2002) 173 CTR (Del) 123 : (2002) 254 ITR 449 (Del), CIT vs. H.R. Sugar Factory (P) Ltd. (1990) 87 CTR (All) 132 : (1991) 187 ITR 363 (All), Indian Metals and Ferro Alloys Ltd. vs. CIT (1992) 193 ITR 344 (Ori), CIT vs. H.R. Sugar Factory (1991) 190 ITR 349 (All), S.A. Builders Ltd. vs. CIT & Anr. (2004) 269 ITR 535 (P&H), CIT vs. Saraya Sugar Mills (P) Ltd. (1993) 110 CTR (All) 23: (1993) 20…

Bechtel India Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeal of the assessee is dismissed

ITA 1224/DEL/2017[2009-10]Status: DisposedITAT Delhi29 May 2017AY 2009-10

Bench: Sh. C.M. Garg & Sh. O.P. Kantassessment Year: 2009-10

Section 119Section 144CSection 153Section 254Section 271Section 37(1)

…nd DRP and substantiate its claim with necessary evidence. As the assessee has failed to furnish complete details, an adverse inference is naturally drawn. This principle has been recognised by the Hon'ble Delhi High Court in CIT v. Motor General Finance Ltd (254 ITR 449).” 9 2.8 Aggrieved with the above finding of the Ld. DRP, the assessee is in appeal before the Tribunal raising the grounds as reproduced above . 3. In ground No. 7, the assessee has challenged charging of interest under section 234B and 244A of the Act, which being consequential in nature, we are not required to adjudicate upon and accordingly…

ITO WD 1(5), Kalyan vs. Gopal Ramshish Tripathi, Bhiwandi

In the result, the appeal for all three years, are PARTLY

ITA 6559/MUM/2016[2011-12]Status: DisposedITAT Mumbai18 Apr 2017AY 2011-12

Bench: Shri R.C.Sharma, Am

Section 143(3)Section 145(3)Section 148Section 69C

…] (Raj) it was held that the genuineness of transaction could be decided on the basis of primary facts on records. The department is not required to lead a clinching evidence to prove that purchases are bogus . In the case of CIT Vs Motor General Finance Ltd. 254 ITR 449 (Del), it was held that since the assessee, despite several opportunities granted, did not produce the relevant documents, an adverse inference had to be drawn against the assessee. As the assessee could not produce any document, an adverse inference in terms of section 114 of the Evidence Act, 1872, had to be drawn to the effect that, had those…

ITO, New Delhi vs. M/S Gravity Systems Pvt. Ltd., Delhi

In the result, appeal of the Revenue is dismissed while the cross objection of the assessee is partly allowed

ITA 5626/DEL/2012[2004-05]Status: DisposedITAT Delhi30 Mar 2017AY 2004-05

Bench: Shri. P. K. Bansal & Shri K.N. Charry Assessment Year:2004-05

For Appellant: Shri P. C. Yadav, AdvocateFor Respondent: Shri Amrit Lal, D.R

Section 143(2)Section 147Section 148Section 68

…effect that had the assessment record been produced, the same would have gone against the interest of the Revenue. Our aforesaid view is duly supported by the decision of the Hon'ble jurisdictional High Court in the case of CIT vs. Motor General Finance Ltd., 254 ITR 449 (Delhi). Respectfully following the decision of the Hon'ble jurisdictional High Court, we hold that no notice under section 143(2) of the Act has been issued or served on the assessee before completion of assessment under section 147/148 of the Act. Once this inference is drawn, the contention of the ld. A.R. of the assessee was that non-issuance…

M/S Moira Steel Ltd., Indore vs. The DCIT 1(1), Indore

In the result, the appeal of the assessee is dismissed

ITA 593/IND/2013[2005-06]Status: DisposedITAT Indore02 Mar 2017AY 2005-06

Bench: Shri C. M. Garg & Shri O.P. Meenaआ.अ.सं /.I.T.A. No. 593/Ind/2013 "नधा"रण वष" / Assessment Year: 2005-06 M/S. Moira Steel Limited, Vs. Dy. Cit, Shanivar Darpan Press 1(1), Complex, Indore. A.B. Road, Indore अपीलाथ" / अपीलाथ" /Appellant अपीलाथ" / अपीलाथ" / ""यथ" / ""यथ" /Respondent ""यथ" / ""यथ" / "था.ले.सं./Pan: Aabcm2051K अपीलाथ" क" ओर से/ अपीलाथ" क" ओर से/Appellant By अपीलाथ" क" ओर से/ अपीलाथ" क" ओर से/ Shri C.P.Rawka, C.A. ""यथ" क" ओर से/ ""यथ" क" ओर से/Respondent By ""यथ" क" ओर से/ ""यथ" क" ओर से/ Shri Mohd. Javed, Dr सुनवाई क" तारीख/Date Of Hearing सुनवाई क" तारीख/ सुनवाई क" तारीख/ सुनवाई क" तारीख/ 02.03.2017 उ"ोषणा क" तारीख/ उ"ोषणा क" तारीख/Date Of उ"ोषणा क" तारीख/ उ"ोषणा क" तारीख/ 03.03.2017 Pronouncement आदेश / आदेश /O R D E R आदेश / आदेश /

Section 143(3)

…on, the AO also placed reliance on the decision of Hon'ble Allahabad High Court in the case of CIT vs. H.R. Sugar Factory Pvt. Limited, (1991) 187 ITR 363 (All) and also placed reliance on the decisions in the case of CIT vs. Motor General Finance Limited, 254 ITR 449 (Del), Indian Metals & Ferro Alloys Limited vs. CIT, (1992) 193 ITR 344 (Orissa) and Phalthan Sugar Works Ltd. vs. CWT, (1994)208 ITR 989 (Bom). 1.2 Being aggrieved with the order, the assessee carried the matter before the ld. CIT(A). In the appeal, the ld. CIT(A) noted that initially the assessee replied that the loans and advances are rela…

Macl Securities & Finance Ltd., New Delhi vs. DCIT, New Delhi

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

ITA 121/DEL/2014[2010-11]Status: DisposedITAT Delhi18 Jan 2017AY 2010-11

Bench: : Shri I.C. Sudhir & Shri L.P. Sahu

For Appellant: Sh. K. Sampath, Advocate &For Respondent: Sh. S.K. Jain, D.R

Section 14A

…ent case. In presence of all these facts, the ld. CIT(A) appears to have committed no error 12 ITA No.121/Del./2014 while confirming the disallowance, relying on the decision of Hon’ble Delhi High court in the case of CIT vs. Motor General Finance Limited, 254 ITR 449. Accordingly, this ground of appeal deserves to fail. 13. In the result, the appeal of the assessee is partly allowed for statistical purposes. Order pronounced in the open court on 18.01.2017. (I.C. SUDHIR) Accountant Member Dated : 18.01.2017 *aks/- Copy of order forwarded to: (1) The appellant (2) The respondent (3) Commissioner (4) CIT(…

Bhansali Bright Baras P.Ltd, Mumbai vs. ACIT 5(1), Mumbai

The appeal of the assessee is allowed

ITA 3976/MUM/2012[2009-10]Status: DisposedITAT Mumbai11 Jan 2017AY 2009-10

Bench: Shri Joginder Singh & Shri Ashwani Tanejaassessment Year: 2009-10 M/S Bhansali Bright Bars Pvt. Acit-5(1), Ltd. Mumbai बनाम/ 150, Madhav Bhavan, Vs. Nanubhai Desai Road, Mumbai-400004 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aabcb1544N "नधा"रती क" ओर से / Assessee By Shri Darshak Shah Shri Suman Kumar-Dr राज"व क" ओर से / Revenue By 11/01/2017 सुनवाई क" तार"ख / Date Of Hearing : 11/01/2017 आदेश क" तार"ख /Date Of Order:

Section 28Section 36Section 36(1)(iii)

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘बी’,मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “B”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी अ"नी तनेजा, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Ashwani Taneja, Accountant Member Assessment Year: 2009-10 M/s Bhansali Bright Bars Pvt. ACIT-5(1), Ltd. Mumbai बनाम/ 150, Madhav Bhavan, Vs. Nanubhai Desai Road, Mumbai-400004 ("नधा"रती /Assessee) (राज"व /Revenue) PAN. No.AABCB1544N "नधा"रती क" ओर से / Assessee by Shri Darshak Shah Shri Suman Kumar-DR राज"व क" ओर से / Revenue by 11/01/2017 सुनवाई क" तार"ख / Date of Hearing : 11/01/20…

Hero Motocorp Limited, New Delhi vs. JCIT, New Delhi

In the result appeal of the assessee in ITA No

ITA 1545/DEL/2015[2010-11]Status: DisposedITAT Delhi24 Oct 2016AY 2010-11

Bench: Sh. I. C. Sudhir & Shri Prashant Maharishihero Motocorp Limited, Jcit, 34, Basant Lok, Vasant Range-1, New Delhi Vs. Vihar, New Delhi Pan: Aaach0812J (Appellant) (Respondent) Dcit, M/S. Hero Moto Corp. Circle-11(1), Ltd., 34, Community Vs. New Delhi Centre, Basant Lok, Vasant Vihar, New Delhi-110057 (Appellant) (Respondent) Dcit, M/S. Hero Moto Corp. Circle-11(1), Ltd., 34, Community

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Sh. NC Sawain, CIT DR

Section 143Section 143(3)Section 144CSection 92C

…ro MotoCorp Limited Vs. JCIT & DCIT Vs. Hero MotoCorp Ltd. ITA Nos. 1545/Del/2015 and 2424/Del/2015 (AY 2010-11) ITA No. 1609/Del/2016 and 914/Del/2016 (AY 2011-12) Page 217 of 484 xiii. Motor General Finance Limited: 267 ITR 381 (SC) followed by Delhi HC in 272 ITR 550. xiv. Kumaragiri Textiles Ltd V. DCIT: 100 ITD 57 (Chennai) (TM) xv. CIT v. Reliance Utilities and Power Ltd.: 313 ITR 240 (Bombay HC) He further relied upon following decisions, wherein with respect to assessment years 2008-09 and onwards, it has been held that Rule 8D is not mandatory, if satisfaction is not recorded and further, if appellant…

Royal Cushion Viyl Products Ltd, Mumbai vs. ACIT 9(3), Mumbai

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

ITA 6481/MUM/2011[2007-08]Status: DisposedITAT Mumbai30 Sept 2016AY 2007-08

Bench: Shri Saktijit Dey() & Shri N.K. Pradhan () Assessment Year: 2007-08

For Appellant: Shri Mayur A ShahFor Respondent: Smt. Amrita Singh

Section 143(3)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “D”, MUMBAI BEFORE SHRI SAKTIJIT DEY(JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2007-08 M/s Royal Cushion Vinyl Products Ltd. Vs. ACIT 9 (3), Aayakar Bhavan Plot 60 CD, Shlok Building, 1st Floor, Mumbai-400020 Govt. Ind. Estate, Charkop, Kandivli (W), Mumbai-400067. PAN No. AAACR5308P (Appellant) (Respondent) Appellant by : Shri Mayur A Shah, Respondent By : Smt. Amrita Singh, Date of Hearing : 17/08/2016 Date of pronouncement : 30/09/2016 ORDER PER N.K. PRADHAN, A.M This is an appeal filed by the assessee. The relevant ass…