How many judgments cite CIT v. Oriental Insurance Co. Ltd.?

77 judgments on BharatTax cite CIT v. Oriental Insurance Co. Ltd. (125 Taxmann 1094), spanning 2015 to 2025.

Which sections of the Income Tax Act does CIT v. Oriental Insurance Co. Ltd. come up under?

It is most often cited in judgments turning on Section 143(3), Section 201(1A), Section 37(1), Section 10, Section 115B, Section 14A.

CIT v. Oriental Insurance Co. Ltd.

125 Taxmann 1094High Court2002#1486 most cited

What is CIT v. Oriental Insurance Co. Ltd. authority for?

Interest levied under Section 201(1A) for delayed remittance of Tax Deducted at Source (TDS) is compensatory in nature, not penal. It is a distinct provision for delayed remittance, similar to interest paid by Revenue on refunds.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2025.

Also referred to as

CIT v. Oriental Insurance Co. Ltd. · Section 201(1A) · interest on delayed TDS · interest not penal · compensatory interest · late payment of tax deducted at source · nature of interest · Karnataka High Court · 320 ITR 190

Also reported as

320 ITR 190

Sections most often in play

Section 143(3)Section 201(1A)Section 37(1)Section 10 Section 115B Section 14A Section 1938 Section 1999

Issues it is cited on

section 24a section 35e section 269ua section 75 section 10(15)section 60 interest under section 201(1a)section 52 section 32(1)(ii)section 201(1a)commercial rights section 199

Judgments citing CIT v. Oriental Insurance Co. Ltd.

Expat Engineering India Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle-2(1)(1), Bangalore

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

ITA 503/BANG/2022[2017-18]Status: DisposedITAT Bangalore01 Aug 2022AY 2017-18

Bench: Shri N.V. Vasudevan, Vice Preseident & Shri Padmavathy S

For Appellant: Shri Rajgopal, CAFor Respondent: Smt. Priyadarshini Baseganni

Section 139Section 139(1)Section 143(3)Section 2(24)(x)Section 36Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESEIDENT AND SHRI PADMAVATHY S, ACCOUNTANT MEMBER SP No.31/Bang/2022 AND Assessment year : 2017-18 Expat Engineering India Ltd., Vs. The Deputy Commissioner of Carlton Towers, A Wing, Income Tax, 3rd Floor, Unit No.301-314, Circle 2(1)(2), No.1, Old Airport Road, Bangalore. Bangalore – 560 008. PAN: AABCE 9003D APPELLANT / APPLICANT RESPONDENT Appellant by : Shri Rajgopal, CA Respondent by : Smt. Priyadarshini Baseganni, Addl.CIT(DR)(ITAT), Bengaluru. Date of hearing : 20.07.2022 Date of Pronouncement : 01.08.2022 O…

Icici Home Finance Company Ltd, Mumbai vs. Addl CIT 10(1), Mumbai

In the result, appeal filed by the Revenue is dismissed

ITA 1325/MUM/2013[2009-10]Status: DisposedITAT Mumbai03 Jun 2022AY 2009-10

Bench: Shri Vikas Awasthy, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Aarti VissanjiFor Respondent: R.A. Dhyani

Section 14ASection 201Section 250Section 36(1)(viii)Section 36(1)(viil)Section 37(1)

…essee submitted as under: - “AO - paragraph 8 CIT(A) has confirmed the disallowance relying upon Ferro Alloys Corp.Ltd. v CIT, 196 ITR 406 (Born) -paragraph 4.3 Submission: Interest is compensatory and not penal and hence allowable Oriental Insurance Co. Ltd. 315 ITR 102 (Kar) and CIT v United Insurance Co. Ltd. 325 1TR231 (Kar)” 13. Ld.DR vehemently supported the orders of the authorities below. M/s. ICICI Home Finance Company Ltd., 14. Considered the rival submissions and material placed on record, it is settled principle that interest on late payment of TDS is not penal in nature, since it is compensatory in…

Welkin Telecom Infra Pvt. Ltd, Kolkata vs. DCIT, Cir.11(1), Kolkata

In the result, appeal of the assessee is partly allowed

ITA 12/KOL/2021[2014-15]Status: DisposedITAT Kolkata18 Apr 2022AY 2014-15

Bench: Shri A. T. Varkey, Jm & Shri Rjesh Kumar, Am ]

Section 143(1)Section 143(2)Section 69C

…nature and therefore eligible for deduction u/s 37 of the Act. The aforesaid view finds support from the following observations of the Hon’ble Karnataka High Court in 20 Welkin Telecom Infra Pvt. Ltd. AY 2014-15 the case of CIT Vs Oriental Insurance Co. Ltd (315 ITR 102), wherein Hon’ble High court held that interest for late payment of TDS is not in penal nature by observing as follows: “7. In the Mittal Steel case (supra), the proviso to s. 201 was under consideration. The said proviso empowers levy of penalty if the TDS deduction is not effected for any valid reason. However, s.201(1A) is a distinct provisio…

M/S. Infineon Technologies India Pvt Ltd, Bengaluru vs. Deputy Commissioner of Income Tax, Circle-3(1)(1), Bengaluru

In the result the appeal filed by assessee stands allowed partly

ITA 2870/BANG/2017[2013-14]Status: DisposedITAT Bangalore31 Mar 2022AY 2013-14

Bench: Shri B. R. Baskaran & Smt. Beena Pillaiit(Tp)A No.2870/Bang/2017 Assessment Year: 2013-14 M/S. Infineon Technologies India Pvt. Ltd. Deputy Commissioner 9Th Floor Prestige Of Income-Tax Thirulakshmi Vs. Circle-3(1)(1) No.11 M.G. Road Bengaluru Bengaluru 560 001 Pan No : Aabcs6967N Appellant Respondent Appellant By : Shri K.R. Vasudevan, A.R. Shri Sumer Singh Meena, Respondent By : D.R. Date Of Hearing : 13.01.2022 Date Of Pronouncement : 31.03.2022 O R D E R Per Beena Pillai: Present Appeal Is Filed By Assessee Against The Order Dated 16/10/2017 Passed By The Ld.Dcit Under Section 143(3) R.W. Section 144C(13) For Assessment Year 2013-14 On Following Grounds Of Appeal: “The Grounds Mentioned Hereinafter Are Without Prejudice To One Another.

For Appellant: Shri K.R. Vasudevan, A.R

Section 133(6)Section 143(3)Section 144C(13)Section 40Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI B. R. BASKARAN, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER IT(TP)A No.2870/Bang/2017 Assessment Year: 2013-14 M/s. Infineon Technologies India Pvt. Ltd. Deputy Commissioner 9th Floor Prestige of Income-tax Thirulakshmi Vs. Circle-3(1)(1) No.11 M.G. Road Bengaluru Bengaluru 560 001 PAN NO : AABCS6967N APPELLANT RESPONDENT Appellant by : Shri K.R. Vasudevan, A.R. Shri Sumer Singh Meena, Respondent by : D.R. Date of Hearing : 13.01.2022 Date of Pronouncement : 31.03.2022 O R D E R PER BEENA PILLAI, JUDICIAL MEMBER: Present appeal…

ACIT, Circle- 17(1), New Delhi vs. Mvl Credit Holdings & Leasing Ltd., New Delhi

ITA 4344/DEL/2017[2012-13]Status: DisposedITAT Delhi18 Nov 2021AY 2012-13

Bench: Shri Anil Chaturvedi & Shri Kuldip Singh

For Appellant: Shri Arun Kishore, CAFor Respondent: Shri Manu Chaurasiya, Senior DR

Section 14ASection 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘E’ : NEW DELHI) BEFORE SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER (THROUGH VIDEO CONFERENCE) ITA No.4344/Del./2017 (ASSESSMENT YEAR : 2012-13) ITO, Ward 16 (3), vs. M/s. MVL Credit Holdings & Leasing Ltd., New Delhi. F – 79/18, Saink Farm, New Delhi – 110 062. (PAN : AAACM9072H) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Arun Kishore, CA REVENUE BY : Shri Manu Chaurasiya, Senior DR Date of Hearing : 03.11.2021 Date of Order : 18.11.2021 O R D E R PER KULDIP SINGH, JUDICIAL MEMBER : Appellant, ITO, Ward 16 (3), New De…

New Modern Bazaar Departmental Store Pvt. Ltd., New Delhi vs. ITO, Ward- 31(1), New Delhi

In the result, appeal of the assessee is dismissed

ITA 590/DEL/2018[2014-15]Status: DisposedITAT Delhi08 Apr 2021AY 2014-15

Bench: Shri Amit Shuklaa N D Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: N O N EFor Respondent: Shri S. S. Negi, Sr. DR

Section 143(3)Section 201Section 37Section 37(1)

…INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH “E”: NEW DELHI ] BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER A N D SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER (Through Video Conferencing) ITA. No. 590/Del/2018 (Assessment Year: 2014-15) M/s. New Modern Bazaar ITO, Departmental Store Pvt. Ltd., Vs. 18–B, Basant Lok, Vasant Vihar, Ward : 31 (1) New Delhi – 110 057. PAN: AAECM3446L New Delhi. (Appellant) (Respondent) Assessee by : N O N E; Department by: Shri S. S. Negi, Sr. DR; Date of Hearing : 05/04/2021 Date of pronouncement : 08/04/2021 O R D E R PER PRASHANT MAHARISHI, A. M. 1. This appeal is filed by the assessee…

DCIT (Ltu), New Delhi vs. M/S. Oriental Insurance Co. Ltd., New Delhi

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

ITA 2671/DEL/2017[2006-07]Status: DisposedITAT Delhi13 Jan 2021AY 2006-07

Bench: Sh. H. S. Sidhudr. B. R. R. Kumar(Through Video Conferencing) Ita No. 2671/Del/2017 : Asstt. Year : 2006-07 Deputy Commissioner Of Vs M/S The Oriental Insurance Co. Income Tax, Circle-1, Ltu, Ltd., A-25/27, Asaf Ali Road, Delhi New Delhi-110002 (Appellant) (Respondent) Pan No. Aaact0627R Assessee By : None Revenue By : Sh. H. K. Chodhary, Cit Dr Date Of Hearing: 06.01.2021 Date Of Pronouncement: 13.01.2021 Order Per Dr. B.R.R. Kumar:

For Appellant: NoneFor Respondent: Sh. H. K. Chodhary, CIT DR

Section 29Section 30Section 43Section 44

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI Before Sh. H. S. Sidhu, Judicial Member Dr. B. R. R. Kumar, Accountant Member (Through Video Conferencing) ITA No. 2671/Del/2017 : Asstt. Year : 2006-07 Deputy Commissioner of Vs M/s The Oriental Insurance Co. Income Tax, Circle-1, LTU, Ltd., A-25/27, Asaf Ali Road, Delhi New Delhi-110002 (APPELLANT) (RESPONDENT) PAN No. AAACT0627R Assessee by : None Revenue by : Sh. H. K. Chodhary, CIT DR Date of Hearing: 06.01.2021 Date of Pronouncement: 13.01.2021 ORDER Per Dr. B.R.R. Kumar, Accountant Member: The present appeal has been filed by the revenue ag…

Sudhir S Mehta, Mumbai vs. Deputy Commissioner of Income Tax - Central Circle 4(1), Mumbai

In the result, appeal filed by the assessee stands allowed

ITA 7147/MUM/2018[2014-15]Status: DisposedITAT Mumbai13 Nov 2020AY 2014-15

Bench: Shri C. N. Prasad, Hon'Ble

For Appellant: Mr Mitali Gopani, AR

Section 139Section 142(1)Section 143(3)Section 148Section 14ASection 234ASection 57Section 69C

…n the cases of Motorola inc. v. DCIT [95 ITD 269 (Del.) (SB)], Sedco Fores Drilling Co. Ltd. [264 ITR 320], NGC Network Asia LLC [313 ITR 187], Summit Bhatacharya [ 300 ITR (AT) 347 (Bom)(SB)], Vijal Gopal Jindal [ITA No. 4333/Del/2009] & Emillo Ruiz Berdejo [320 ITR 190 (Bom)]. DR relied upon the cases of Devine Holdings Pvt. Ltd. 3.1.We have heard the rival submissions and perused the material before us. We find that in the case of Devine Holdings Pvt. Ltd. Hon'ble Bombay High Court has held that provisions of section 234A, 234B and 234C were applicable to the notified person also. Therefore, upholding the orde…

DCIT (Ltu), New Delhi vs. M/S. the Oriental Insurance Co. Ltd., New Delhi

In the result, the grounds raised by the Revenue are dismissed

ITA 6280/DEL/2016[2009-10]Status: DisposedITAT Delhi31 Aug 2020AY 2009-10

Bench: Shri R.K. Panda & Shri Amit Shukla

For Appellant: Shri Tarandeep Singh AdvocateFor Respondent: Shri H.K. Choudhary CIT-DR

Section 10(38)Section 115JSection 14Section 143(3)Section 14ASection 44

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER & SHRI AMIT SHUKLA, JUDICIAL MEMBER ITA. No.6133/DEL/2016 Assessment Years 2009-10 The Oriental Insurance Co. Ltd. vs. DCIT (LTU) A 25/27, Asaf Ali Road, New Delhi. New Delhi. PAN: AAACT0627R (Appellant) (Respondent) & ITA. No.6280/DEL/2016 Assessment Years 2009-10 DCIT (LTU) vs. The Oriental Insurance Co. Ltd. Circle-1, A-25/27, Asaf Ali Road, NBCC Plaza Pushp Vihar, New Delhi. New Delhi. PAN No. AAACT0627R (Appellant) (Respondent) Appellant by: Shri Tarandeep Singh Advocate Respondent by: Shri H.K. C…

M/S the Oriental Insurance Co. Ltd., New Delhi vs. DCIT (Ltu), New Delhi

In the result, the grounds raised by the Revenue are dismissed

ITA 6133/DEL/2016[2009-10]Status: DisposedITAT Delhi31 Aug 2020AY 2009-10

Bench: Shri R.K. Panda & Shri Amit Shukla

For Appellant: Shri Tarandeep Singh AdvocateFor Respondent: Shri H.K. Choudhary CIT-DR

Section 10(38)Section 115JSection 14Section 143(3)Section 14ASection 44

ACIT, New Delhi vs. M/S. Bhagwati Contractor, New Delhi

In the result, the appeal filed by the Revenue is partly allowed for statistical purposes

ITA 3070/DEL/2017[2012-13]Status: DisposedITAT Delhi19 Feb 2020AY 2012-13

For Appellant: Shri S.K. Bajpayee, CA &For Respondent: Shri S.L. Anuragi, Sr. DR

Section 143(3)Section 250(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : A : NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI R.K. PANDA, ACCOUNTANT MEMBER Assessment Year: 2012-13 ACIT, Vs Bhagwati Contractor, Circle-62(1), G-195-196, Prashant Vihar, New Delhi. New Delhi. PAN: AAEFB0648K (Appellant) (Respondent) Assessee by : Shri S.K. Bajpayee, CA & Shri Amit Kumar, CA Revenue by : Shri S.L. Anuragi, Sr. DR Date of Hearing : 05.02.2020 Date of Pronouncement : 19.02.2020 ORDER PER R.K. PANDA, AM: This appeal filed by the Revenue is directed against the order dated 28th February, 2017 of the CIT(A)-20, New Delhi, rela…

M/S Perfect Turners, Jaipur vs. Deputy Commissioner of Income Tax, Circle-4, Jaipur

In the result, the appeal filed by the assessee is partly allowed with

ITA 1115/JPR/2019[2016-17]Status: DisposedITAT Jaipur23 Jan 2020AY 2016-17

For Appellant: Shri S.L. Poddar, AdvocateFor Respondent: Shri K.C. Gupta, JCIT DR

Section 143(3)Section 2(24)(x)Section 36(1)(va)

…compensatory in nature. The same was not in the nature of penalty for said default. Reliance in this regard is placed on the 4 M/s. Perfect Turners vs DCIT, Circle – 4, Jaipur decision of Karnataka High Court in the case of CIT v Oriental Insurance Co. Ltd: 315 ITR 102, wherein, it has been held that interest paid under section 201(1A) of the Act for late deposit of TDS is compensatory to government treasury and not penal in nature. It is further submitted that the interest partakes the character of principal in respect of which the same is paid. The amount of TDS/Service Tax/Sales Tax payment/ Excise etc, bei…

M/S. Industrial Develop, Ment Bank of India, Mumbai vs. The Dy CIT RG 3(1), Mumbai

ITA 3371/MUM/2004[1998-1999]Status: DisposedITAT Mumbai02 Jan 2020AY 1998-1999

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am Aayakr Apila Sam./ Ita No. 3371/Mum/2004 (Inaqa-Arna Baya- / Assessment Year 1998-99) Aayakr Apila Sam./ Ita No. 3372/Mum/2004 (Inaqa-Arna Baya- / Assessment Year 1999-00) Aayakr Apila Sam./ Ita No. 3373/Mum/2004 (Inaqa-Arna Baya- / Assessment Year 2000-01) Industrial Development Bank Of The Dy. Commissioner Of Income India, Taxation Cell, 3 Rd Floor, Tax, Range 3(1), 6 Th Floor, Room Vs. Idbi Tower, Wtc Complex, No. 623, Aayakar Bhavan, M.K. Cuffe Parade, Mumbai-400 005 Road, Mumbai-400 020 .. (P`%Yaqaai- / Respondent) (Apilaaqai- / Appellant) स्थामी रेखा िं./Pan No. Aaaci1105R Aayakr Apila Sam./ Ita No. 4744/Mum/2005 (Inaqa-Arna Baya- / Assessment Year 2001-02) Aayakr Apila Sam./ Ita No. 5962/Mum/2008 (Inaqa-Arna Baya- / Assessment Year 2002-03) Aayakr Apila Sam./ Ita No. 3907/Mum/2009 (Inaqa-Arna Baya- / Assessment Year 2003-04) Aayakr Apila Sam./ Ita No. 3908/Mum/2009 (Inaqa-Arna Baya- / Assessment Year 2004-05) Aayakr Apila Sam./ Ita No. 3909/Mum/2009 (Inaqa-Arna Baya- / Assessment Year 2005-06) Aayakr Apila Sam./ Ita No. 2488/Mum/2010 (Inaqa-Arna Baya- / Assessment Year 2006-07) Aayakr Apila Sam./ Ita No. 13/Mum/2011

Section 143(3)

…आयकर अपीऱीय अधिकरण “C” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI श्री भहावीय स िंह, न्मायमक दस्म एविं श्री याजेश कुभाय रेखा दस्म के भक्ष। BEFORE SRI MAHAVIR SINGH, JM AND SRI RAJESH KUMAR, AM Aayakr ApIla saM./ ITA No. 3371/Mum/2004 (inaQa-arNa baYa- / Assessment Year 1998-99) Aayakr ApIla saM./ ITA No. 3372/Mum/2004 (inaQa-arNa baYa- / Assessment Year 1999-00) Aayakr ApIla saM./ ITA No. 3373/Mum/2004 (inaQa-arNa baYa- / Assessment Year 2000-01) Industrial Development Bank of The Dy. Commissioner of Income India, Taxation Cell, 3 rd Floor, Tax, Range 3(1), 6 th Floor, room Vs. ID…

Icici Prudential Life Insurance Company Ltd, Mumbai vs. Asst CIT Cir 6(1), Mumbai

ITA 384/MUM/2015[2012-13]Status: DisposedITAT Mumbai22 Nov 2019AY 2012-13

Bench: Shri S. Rifaur Rahman, Am & Shri Ram Lal Negi, Jm आयकरअपीलसं./ I.T.A. No. 384/Mum/2015 (निर्धारणवर्ा / Assessment Year: 2012-13)

For Appellant: Ms. Arati Vissanji, ARFor Respondent: Shri Awangshi Gimson

Section 10Section 115BSection 143(3)Section 14ASection 44

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, AM & SHRI RAM LAL NEGI, JM आयकरअपीलसं./ I.T.A. No. 384/Mum/2015 (निर्धारणवर्ा / Assessment Year: 2012-13) ACIT Circle 6(1), ICICI Prudential Life R. No. 506, 5th floor, Insurance Company Ltd. बिधम/ Aayakar Bhavan, 1089, Appasaheb Marathe Vs. M. K. Road, Marg, Prabhadevi, Mumbai- 400 025 Mumbai-400 020 स्थायीलेखासं./जीआइआरसं./PAN No. AAACI7351P (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : & आयकरअपीलसं./ I.T.A. No. 632/Mum/2015 (निर्धारणवर्ा / Assessment Year: 2012-13) ICICI Prudential Life DCIT Circle 6(3)(1), R. No. 522, 5th f…

DCIT (Ltu), New Delhi vs. M/S. the Oriental Insurance Co. Ltd., New Delhi

In the result, the appeal of the revenue is dismissed

ITA 4818/DEL/2016[2010-11]Status: DisposedITAT Delhi22 Oct 2019AY 2010-11

For Appellant: Sh. Tarandip Singh, AdvFor Respondent: Sh. S. S. Rana, CIT DR

Section 115JSection 14ASection 44

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 4818/Del/2016 : Asstt. Year : 2010-11 Deputy Commissioner of Vs M/s The Oriental Insurance Co. Income Tax, Circle-1, LTU Ltd., A-25/27, Asaf Ali Road, New Delhi-110017 New Delhi-110002 (APPELLANT) (RESPONDENT) PAN No. AAACT0627R Assessee by : Sh. Tarandip Singh, Adv. Revenue by : Sh. S. S. Rana, CIT DR Date of Hearing: 17.09.2019 Date of Pronouncement:22.10.2019 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeal has been filed by the revenue again…

JCIT (OSD) 12(1)(1), Mumbai vs. Aegon Life Insurance Co. Ltd(Erstwhile Aegon Life Insurance Co. Ltd), Mumbai

In the result, appeal filed by the revenue for assessment year 2013-2014 is dismissed

ITA 4200/MUM/2018[2013-14]Status: DisposedITAT Mumbai30 Jul 2019AY 2013-14

Bench: Shri G. Manjunatha (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2013-14 The Acit Circle-12(1)(1), Aegon Life Insurance Company Room No. 223, 2Nd Floor, Ltd., Aayakar Bhavan, M.K. Road, Bldg. No. 3, 3Rd Floor, Unit-I Mubmai - 20 Vs. Nesco I.T. Park, W.E. Highway, Goregaon (East), Mumbai - 400063 Pan: Aagca3203J (Appellant) (Respondent) Revenue By : Shri Anadi Varma (Cit Dr) Assessee By : Shri Niraj Sheth (Ar) Date Of Hearing: 23/07/2019 Date Of Pronouncement: 30/07/2019

For Appellant: Shri Niraj Sheth (AR)For Respondent: Shri Anadi Varma (CIT DR)

Section 10Section 10(34)Section 143Section 14ASection 44

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “A”, MUMBAI BEFORE SHRI G. MANJUNATHA (AM) AND SHRI RAM LAL NEGI (JM) Assessment Year: 2013-14 The ACIT Circle-12(1)(1), Aegon Life Insurance Company Room No. 223, 2nd Floor, Ltd., Aayakar Bhavan, M.K. Road, Bldg. No. 3, 3rd Floor, Unit-I Mubmai - 20 Vs. Nesco I.T. Park, W.E. Highway, Goregaon (East), Mumbai - 400063 PAN: AAGCA3203J (Appellant) (Respondent) Revenue by : Shri Anadi Varma (CIT DR) Assessee by : Shri Niraj Sheth (AR) Date of Hearing: 23/07/2019 Date of Pronouncement: 30/07/2019 O R D E R PER RAM LAL NEGI, JM This appeal has been filed by the re…

DCIT (Ltu), New Delhi vs. M/S the Oriental Insurance Co. Ltd., New Delhi

ITA 3839/DEL/2016[2008-09]Status: DisposedITAT Delhi27 May 2019AY 2008-09

Bench: Hon’Ble, Shri G.D. Agrawal & Shri Kuldip Singh

For Appellant: Shri Tarandeep Singh, CAFor Respondent: Smt. Paramita M. Biswas, CIT DR

Section 14ASection 44

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘E’ : NEW DELHI) BEFORE HON’BLE VICE PRESIDENT, SHRI G.D. AGRAWAL and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.3839/Del./2016 (ASSESSMENT YEAR : 2008-09) DCIT, Circle 1, vs. M/s. Oriental Insurance Co. Ltd., LTU, New Delhi. A – 25/27, Asaf Ali Road, New Delhi – 110 002. (PAN :AAACT0627R) (APPLICANT) (RESPONDENT) ASSESSEE BY : Shri Tarandeep Singh, CA REVENUE BY : Smt. Paramita M. Biswas, CIT DR Date of Hearing : 14.05.2019 Date of Order : 27.05.2019 O R D E R PER KULDIP SINGH, JUDICIAL MEMBER : Appellant, DCIT, Circle 1, LTU, New Delhi (hereinafter refe…

DCIT, New Delhi vs. M/S. Dlf Ltd., New Delhi

ITA 2749/DEL/2013[2008-09]Status: DisposedITAT Delhi27 May 2019AY 2008-09

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

For Appellant: Shri R.S. Singhvi & Shri SatyajeetFor Respondent: Shri Puneet Rai, Adv. Special counsel

Section 10Section 142ASection 143(3)Section 14ASection 40Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI L.P. SAHU, ACCOUNTANT MEMBER I.T.A. No. 2126/DEL/2013 Assessment Year: 2008-09 DLF Limited, v. The Addl. Commissioner DLF Centre, (9th Floor), of Income Tax, Range- Sansad Marg, 10, New Delhi. New Delhi. TAN/PAN: AAACD 3494N (Appellant) (Respondent) I.T.A. No. 2749/DEL/2013 Assessment Year: 2008-09 The Deputy Commissioner of v. DLF Limited, Income Tax, Circle-0, DLF Centre, (9th Floor), New Delhi. Sansad Marg, New Delhi. TAN/PAN: AAACD 3494N (Appellant) (Respondent) Appellant by: Shri R.S. Singhvi…

Dlf Ltd., New Delhi vs. Addl. CIT, New Delhi

ITA 2126/DEL/2013[2008-09]Status: DisposedITAT Delhi27 May 2019AY 2008-09

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

For Appellant: Shri R.S. Singhvi & Shri SatyajeetFor Respondent: Shri Puneet Rai, Adv. Special counsel

Section 10Section 142ASection 143(3)Section 14ASection 40Section 43B

Cascade Holdings P.Ltd, Mumbai vs. ACIT Cen Cir 4(3), Mumbai

In the result, both the appeals filed by the assessee for assessment years

ITA 937/MUM/2017[2003-04]Status: DisposedITAT Mumbai04 Apr 2019AY 2003-04

Bench: Shri Rajesh Kumar (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2003-2004 M/S Cascade Holdings Pvt. Ltd., The Acit- Central Circle 4(3), 32, Madhuli, 3Rd Floor, R. No. 413, Aaykar Bhavan, Dr. Annie Besant Road, Worli, M.K. Road, Mumbai - 400018 Vs. Mumbai - 400020 Pan: Aaacc5768N (Appellant) (Respondent) & Assessment Year: 2011-2012 M/S Cascade Holdings Pvt. Ltd., The Assistant Commissioner Of 32, Madhuli, 3Rd Floor, Income Tax, Dr. Annie Besant Road, Worli, Central Circle – 31, Mumbai - 400018 Vs. R. No. 413, Aaykar Bhavan, Pan: Aaacc5768N Mumbai - 400020 (Appellant) (Respondent)

For Appellant: Shri Dharmesh Shah/For Respondent: Dr. P. Daniel (DR)

Section 142Section 143Section 144Section 234ASection 234B

…upon the cases of Motorola inc. v. DCIT [95 ITD 269 (Del.) (SB)], SedcoFores Drilling Co. Ltd. [264 ITR 320], NGC Network Asia LLC [313 ITR 187], Summit Bhatacharya [300 ITR (AT) 347 (Bom)(SB)], Vijal Gopal Jindal [ITA No. 4333/Del/2009] &Emillo Ruiz Berdejo [320 ITR 190 (Bom)]. DR relied upon the cases of Devine Holdings Pvt. Ltd. Assessment Years: 2003-2004 and 2011-12 3.1.We have heard the rival submissions and perused the material before us. We find that in the case of Devine Holdings Pvt. Ltd. Hon'ble Bombay High Court has held that provisions of section 234A, 234B and 234C were applicable to the notified…