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.

77

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 10Section 115BSection 14ASection 1938Section 1999

Issues it is cited on

section 24asection 35esection 269uasection 75section 10(15)section 60interest under section 201(1a)section 52section 32(1)(ii)section 201(1a)commercial rightssection 199

Judgments citing CIT v. Oriental Insurance Co. Ltd.

DCIT Cir 3(1), Mumbai vs. Aegeon Religare Life Insurance Co. Ltd, Mumbai

In the result, the appeal of the assessee is allowed and that of the revenue is dismissed

ITA 4130/MUM/2014[2010-11]Status: DisposedITAT Mumbai12 Sept 2016AY 2010-11

Bench: Hon‟Ble Shri Mahavir Singh, Jm & Hon‟Ble Shri Ramit Kochar, Am

For Appellant: Shri Niraj Sheth, CA, ld.ARFor Respondent: Shri Sunil Kumar Jha,ld.SR.DR
Section 10(34)Section 143(3)Section 14ASection 44

…IN THE INCOME TAX APPELLATE TRIBUNAL, “A” BENCH: MUMBAI Before Hon‟ble Shri Mahavir Singh, JM & Hon‟ble Shri Ramit Kochar, AM I.T.A No. 4110/Mum/2014 A.Y 2010-11 M/s. Aegon Religare Life Vs. ACIT, Cir-3(1), Mumbai Insurance Company Limited PAN: AAGCA 3203J (Appellant/Assessee) (Respondent/Department) I.T.A No. 4130/Mum/2014 A.Y 2010-01 D.C.I.T, Cir 3 (1), Mumbai Vs. M/s. Aegon Religare Life Insurance Company Limited (Department) (Respondent) For the assessee : Shri Niraj Sheth, CA, ld.AR For the department: Shri Sunil Kumar Jha,ld.SR.DR Date of Hearing: 29-06-2016 Date of Pronouncement:12-09-2016 ORDER Shri…

Aegon Religare Life Insurance Company Ltd, Mumbai vs. Asst CIT Cir 3(1), Mumbai

In the result, the appeal of the assessee is allowed and that of the revenue is dismissed

ITA 4110/MUM/2014[2010-11]Status: DisposedITAT Mumbai12 Sept 2016AY 2010-11

Bench: Hon‟Ble Shri Mahavir Singh, Jm & Hon‟Ble Shri Ramit Kochar, Am

For Appellant: Shri Niraj Sheth, CA, ld.ARFor Respondent: Shri Sunil Kumar Jha,ld.SR.DR
Section 10(34)Section 143(3)Section 14ASection 44

…IN THE INCOME TAX APPELLATE TRIBUNAL, “A” BENCH: MUMBAI Before Hon‟ble Shri Mahavir Singh, JM & Hon‟ble Shri Ramit Kochar, AM I.T.A No. 4110/Mum/2014 A.Y 2010-11 M/s. Aegon Religare Life Vs. ACIT, Cir-3(1), Mumbai Insurance Company Limited PAN: AAGCA 3203J (Appellant/Assessee) (Respondent/Department) I.T.A No. 4130/Mum/2014 A.Y 2010-01 D.C.I.T, Cir 3 (1), Mumbai Vs. M/s. Aegon Religare Life Insurance Company Limited (Department) (Respondent) For the assessee : Shri Niraj Sheth, CA, ld.AR For the department: Shri Sunil Kumar Jha,ld.SR.DR Date of Hearing: 29-06-2016 Date of Pronouncement:12-09-2016 ORDER Shri…

Zest Holdings P.Ltd, Mumbai vs. ACIT Cen Cir 31, Mumbai

In the result the appeal filed by the assessee for the assessment year 2011-12

ITA 334/MUM/2015[2011-12]Status: DisposedITAT Mumbai06 Sept 2016AY 2011-12

Bench: Shri Rajendra, Am & Shri Ram Lal Negi, Jm आयकर अपील सं./Ita No.334/Mum/2015 ("नधा"रण वष" / Assessment Year: 2011-12) M/S. Zest Holdings Pvt. Ltd., Vs. The Acit, Cc-31, 32, Madhuli, Dr. Annie Room No.413, Besant Road, Worli, Aayakar Bhavan, Mumbai- 400018. Mumbai- 400 020. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacz0443M .. (अपीलाथ" /Appellant) (""यथ" / Respondent)

For Appellant: Shri. Nilesh MehtaFor Respondent: Shri A.G. Bhatkar
Section 115JSection 143(3)Section 231ASection 234B

…upon 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…

Icici Lombard General Insurance Comapny Ltd, Mumbai vs. Addl CIT RG 10(1), Mumbai

Accordingly, by following the orders of this Tribunal, we decide this issue in favour of the assessee. Therefore, the ground is allowed”

ITA 3712/MUM/2013[2008-09]Status: DisposedITAT Mumbai31 Aug 2016AY 2008-09

Bench: Shri G.S. Pannu & Shri Joginder Singh: (A.Y : 2008-09) Dcit-10(1), Vs. M/S. Icici Lombard General Mumbai (Appellant) Insurance Co. Ltd., 414, Veer Savarkar Marg, Prabhadevi, Mumbai 400 025. Pan : Aaaci7904G (Respondent) : (A.Y : 2008-09)

For Appellant: Ms. Aarti VissanjiFor Respondent: Shri A.K. Kardam
Section 10Section 10(15)Section 10(34)Section 10(38)Section 143(3)Section 40Section 44

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “I”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI JOGINDER SINGH, JUDICIAL MEMBER : (A.Y : 2008-09) DCIT-10(1), Vs. M/s. ICICI Lombard General Mumbai (Appellant) Insurance Co. Ltd., 414, Veer Savarkar Marg, Prabhadevi, Mumbai 400 025. PAN : AAACI7904G (Respondent) : (A.Y : 2008-09) M/s. ICICI Lombard General Vs. Addl. CIT, Range-10(1), Insurance Co. Ltd., Mumbai (Respondent) 414, Veer Savarkar Marg, Prabhadevi, Mumbai 400 025. PAN : AAACI7904G (Appellant) Assessee by : Ms. Aarti Vissanji Revenue by : Shri A.K. Kardam Date of Hearing : 12/07/2016 D…

DCIT 10(1), Mumbai vs. Icici Lombard General Insurance Co. Ltd, Mumbai

Accordingly, by following the orders of this Tribunal, we decide this issue in favour of the assessee. Therefore, the ground is allowed”

ITA 3698/MUM/2013[2008-09]Status: DisposedITAT Mumbai31 Aug 2016AY 2008-09

Bench: Shri G.S. Pannu & Shri Joginder Singh: (A.Y : 2008-09) Dcit-10(1), Vs. M/S. Icici Lombard General Mumbai (Appellant) Insurance Co. Ltd., 414, Veer Savarkar Marg, Prabhadevi, Mumbai 400 025. Pan : Aaaci7904G (Respondent) : (A.Y : 2008-09)

For Appellant: Ms. Aarti VissanjiFor Respondent: Shri A.K. Kardam
Section 10Section 10(15)Section 10(34)Section 10(38)Section 143(3)Section 40Section 44

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “I”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI JOGINDER SINGH, JUDICIAL MEMBER : (A.Y : 2008-09) DCIT-10(1), Vs. M/s. ICICI Lombard General Mumbai (Appellant) Insurance Co. Ltd., 414, Veer Savarkar Marg, Prabhadevi, Mumbai 400 025. PAN : AAACI7904G (Respondent) : (A.Y : 2008-09) M/s. ICICI Lombard General Vs. Addl. CIT, Range-10(1), Insurance Co. Ltd., Mumbai (Respondent) 414, Veer Savarkar Marg, Prabhadevi, Mumbai 400 025. PAN : AAACI7904G (Appellant) Assessee by : Ms. Aarti Vissanji Revenue by : Shri A.K. Kardam Date of Hearing : 12/07/2016 D…

Pratima H. Mehta, Mumbai vs. DCIT CC 23, Mumbai

ITA 6632/MUM/2013[1996-97]Status: DisposedITAT Mumbai18 May 2016AY 1996-97
For Appellant: Sh.Ashwin Kahsinath -ARFor Respondent: Dr.P Daniel
Section 234BSection 254(1)

…upon 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 Bhatacharys [300 ITR (AI) 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 tht iin the fase 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 order…

Rina S. Mehta, Mumbai vs. ACIT CC 23, Mumbai

In the result, Revenue’s appeal is partly allowed for statistical purposes

ITA 5205/MUM/2013[2008-09]Status: DisposedITAT Mumbai29 Apr 2016AY 2008-09

Bench: Shri Saktijit Dey & Shri Rajesh Kumar

For Appellant: Shri Dharmesh ShahFor Respondent: Dr. P. Daniel
Section 144

…upon the cases of Motorola inc. v. DCIT [95 lID 269 (Del.(SB)], Sedco Fores Drilling Co. Ltd. [264 ITR 320],NGC Network Asia LLC [313 ITR 187] ,Summit Bhatacharya [ 300 ITR (AI) 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 11 Rina S. Mehta that provisions of section 234A, 234B and 234C were applicable to the notified person also. Therefore, u…

Asst CIT 1(3), Mumbai vs. General Insurance Corporation of India, Mumbai

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

ITA 4926/MUM/2014[2010-11]Status: DisposedITAT Mumbai02 Mar 2016AY 2010-11

Bench: Shri C.N. Prasad & Shri Rajesh Kumarआयकर अपील सं/ I.Ta No.4926/Mum/2014 ("नधा"रण वष" / Assessment Year:2010-11 बनाम/ Acit 1(3), General Insurance Aayakar Bhavan, Corporation Of India, Vs. Mumbai-400 020 “Suraksha”, 170, J. Tata Road, Mumbai-400 020 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaacg 0615N (अपीलाथ" /Appellant) (""यथ" / Respondent) .. अपीलाथ" ओर से/ Appellant By: Shri H.S. Singh ""यथ" क" ओर से/Respondent By: Shri Farrokh V. Irani सुनवाई क" तार"ख / Date Of Hearing :10.02.2016 घोषणा क" तार"ख /Date Of Pronouncement :02.03.2016 आदेश / O R D E R Per C.N. Prasad, Jm: This Appeal Is Filed By The Revenue Against The Order Of The Ld. Cit(A)-2, Mumbai Dated 21.03.2014 Pertaining To Assessment Year 2010-11. 2. The Revenue Has Raised Following Grounds In Its Appeal:

For Appellant: Shri H.S. SinghFor Respondent: Shri Farrokh V. Irani
Section 115Section 115JSection 14ASection 2(43)Section 246ASection 44

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ , मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER आयकर अपील सं/ I.TA No.4926/Mum/2014 ("नधा"रण वष" / Assessment Year:2010-11 बनाम/ ACIT 1(3), General Insurance Aayakar Bhavan, Corporation of India, Vs. Mumbai-400 020 “Suraksha”, 170, J. Tata Road, Mumbai-400 020 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. AAACG 0615N (अपीलाथ" /Appellant) (""यथ" / Respondent) .. अपीलाथ" ओर से/ Appellant by: Shri H.S. Singh ""यथ" क" ओर से/Respondent by: Shri Farrokh V. Irani सुनवाई क" तार"ख / Date of Heari…

M/S Growmore Exports Ltd., Mumbai vs. DCIT, CC-31, Mumbai

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

ITA 4358/MUM/2013[2010-11]Status: DisposedITAT Mumbai08 Feb 2016AY 2010-11

Bench: Shri Amit Shukla & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 4358/Mum/2013 ("नधा"रण वष" / Assessment Year : 2010-11) Growmore Exports बनाम/ The Deputy Commissioner Limited, 32, Madhuli,3 Rd Of Income Tax,Cc-31 V. Floor, Dr.Annie Besant R.No.409,Aaykar Road, Worli, Mumbai- Bhawan, M .K .Road, 400 018 Mumbai-400 020 "थायी लेखा सं./Pan : Aaacg4939P (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Appellant: Shri Ashwin KashinathFor Respondent: Dr. P.Daniel
Section 115JSection 234ASection 250Section 3Section 3(4)

…आयकर अपील"य अ"धकरण “G” "यायपीठ मुंबई म"। BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No. 4358/Mum/2013 ("नधा"रण वष" / Assessment Year : 2010-11) GROWMORE EXPORTS बनाम/ The Deputy Commissioner LIMITED, 32, MADHULI,3 RD of Income Tax,CC-31 v. FLOOR, DR.ANNIE BESANT R.NO.409,AAYKAR ROAD, WORLI, MUMBAI- BHAWAN, M .K .ROAD, 400 018 MUMBAI-400 020 "थायी लेखा सं./PAN : AAACG4939P (अपीलाथ" /Appellant) .. (""यथ" / Respondent) Assessee by : Shri Ashwin Kashinath Revenue by : Dr. P.Daniel सुनवाई क" तार"ख /Date of Hearing : 16-11-2015 घोषणा क" तार"ख /Date of Pr…

Growmore Exports Ltd, Mumbai vs. DCIT CC 31, Mumbai

In the result, the assessee ‘s appeal for the assessment year 2008-09

ITA 3491/MUM/2014[1992-93]Status: DisposedITAT Mumbai15 Jan 2016AY 1992-93

Bench: Shri Jason P. Boaz & Shri Ram Lal Negi

For Appellant: Shri Dharmesh Shah &For Respondent: Dr. P.Daniel
Section 234ASection 250

…upon 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 order…

Tata Aig General Insurance Company Ltd, Mumbai vs. DCIT 2(3), Mumbai

In the result, appeals of the revenue are dismissed, whereas appeals of the assessee are allowed, in terms indicated hereinabove

ITA 4167/MUM/2012[2008-09]Status: DisposedITAT Mumbai20 Nov 2015AY 2008-09
For Appellant: Shri F.V.IraniFor Respondent: Manjunatha R. Swamy
Section 10(34)Section 143(3)Section 14A

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘ई’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “E”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI SANDEEP GOSAIN, JM आमकय अऩीर सं./ITA No.3535&1702/Mum/2011 & ITA No.4167/Mum/2012 (नििाारण वषा / Assessment Years :2006-07 to 2008-09) Tata AIG General Insurance Vs. ADCIT, Rg.2(3), Mumbai- Company Limited, A-501, 5th 400020 Floor, Building No.4, Infinity Park, Dindoshi, Malad (East), Mumbai- 400097 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AABCT 3518 Q (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. AND आमकय अऩीर सं./ITA No.1584&3596/Mum/2011 & ITA No.4071/Mum/2012 (नििाारण…

DCIT 2(3), Mumbai vs. Tata Aig General Insurance Co. Ltd, Mumbai

In the result, appeals of the revenue are dismissed, whereas appeals of the assessee are allowed, in terms indicated hereinabove

ITA 4071/MUM/2012[2008-09]Status: DisposedITAT Mumbai20 Nov 2015AY 2008-09
For Appellant: Shri F.V.IraniFor Respondent: Manjunatha R. Swamy
Section 10(34)Section 143(3)Section 14A

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘ई’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “E”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI SANDEEP GOSAIN, JM आमकय अऩीर सं./ITA No.3535&1702/Mum/2011 & ITA No.4167/Mum/2012 (नििाारण वषा / Assessment Years :2006-07 to 2008-09) Tata AIG General Insurance Vs. ADCIT, Rg.2(3), Mumbai- Company Limited, A-501, 5th 400020 Floor, Building No.4, Infinity Park, Dindoshi, Malad (East), Mumbai- 400097 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AABCT 3518 Q (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. AND आमकय अऩीर सं./ITA No.1584&3596/Mum/2011 & ITA No.4071/Mum/2012 (नििाारण…

Addl CIT 2(3), Mumbai vs. Tata Aig General Insurance Co. Ltd, Mumbai

In the result, appeals of the revenue are dismissed, whereas appeals of the assessee are allowed, in terms indicated hereinabove

ITA 3596/MUM/2011[2007-08]Status: DisposedITAT Mumbai20 Nov 2015AY 2007-08
For Appellant: Shri F.V.IraniFor Respondent: Manjunatha R. Swamy
Section 10(34)Section 143(3)Section 14A

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘ई’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “E”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI SANDEEP GOSAIN, JM आमकय अऩीर सं./ITA No.3535&1702/Mum/2011 & ITA No.4167/Mum/2012 (नििाारण वषा / Assessment Years :2006-07 to 2008-09) Tata AIG General Insurance Vs. ADCIT, Rg.2(3), Mumbai- Company Limited, A-501, 5th 400020 Floor, Building No.4, Infinity Park, Dindoshi, Malad (East), Mumbai- 400097 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AABCT 3518 Q (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. AND आमकय अऩीर सं./ITA No.1584&3596/Mum/2011 & ITA No.4071/Mum/2012 (नििाारण…

Tata Aig General Insurance Company Ltd, Mumbai vs. Addl CIT RG 2(3), Mumbai

In the result, appeals of the revenue are dismissed, whereas appeals of the assessee are allowed, in terms indicated hereinabove

ITA 3535/MUM/2011[2007-08]Status: DisposedITAT Mumbai20 Nov 2015AY 2007-08
For Appellant: Shri F.V.IraniFor Respondent: Manjunatha R. Swamy
Section 10(34)Section 143(3)Section 14A

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘ई’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “E”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI SANDEEP GOSAIN, JM आमकय अऩीर सं./ITA No.3535&1702/Mum/2011 & ITA No.4167/Mum/2012 (नििाारण वषा / Assessment Years :2006-07 to 2008-09) Tata AIG General Insurance Vs. ADCIT, Rg.2(3), Mumbai- Company Limited, A-501, 5th 400020 Floor, Building No.4, Infinity Park, Dindoshi, Malad (East), Mumbai- 400097 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AABCT 3518 Q (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. AND आमकय अऩीर सं./ITA No.1584&3596/Mum/2011 & ITA No.4071/Mum/2012 (नििाारण…

Tata Aig General Insurance Company Limited, Mumbai vs. Addl. C.I.T. Range 2(3), Mumbai

In the result, appeals of the revenue are dismissed, whereas appeals of the assessee are allowed, in terms indicated hereinabove

ITA 1702/MUM/2011[2006-07]Status: DisposedITAT Mumbai20 Nov 2015AY 2006-07
For Appellant: Shri F.V.IraniFor Respondent: Manjunatha R. Swamy
Section 10(34)Section 143(3)Section 14A

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘ई’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “E”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI SANDEEP GOSAIN, JM आमकय अऩीर सं./ITA No.3535&1702/Mum/2011 & ITA No.4167/Mum/2012 (नििाारण वषा / Assessment Years :2006-07 to 2008-09) Tata AIG General Insurance Vs. ADCIT, Rg.2(3), Mumbai- Company Limited, A-501, 5th 400020 Floor, Building No.4, Infinity Park, Dindoshi, Malad (East), Mumbai- 400097 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AABCT 3518 Q (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. AND आमकय अऩीर सं./ITA No.1584&3596/Mum/2011 & ITA No.4071/Mum/2012 (नििाारण…

Addl CIT 2(3), Mumbai vs. Tata Aig General Insurance Co. Ltd, Mumbai

In the result, appeals of the revenue are dismissed, whereas appeals of the assessee are allowed, in terms indicated hereinabove

ITA 1584/MUM/2011[2006-07]Status: DisposedITAT Mumbai20 Nov 2015AY 2006-07
For Appellant: Shri F.V.IraniFor Respondent: Manjunatha R. Swamy
Section 10(34)Section 143(3)Section 14A

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘ई’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “E”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI SANDEEP GOSAIN, JM आमकय अऩीर सं./ITA No.3535&1702/Mum/2011 & ITA No.4167/Mum/2012 (नििाारण वषा / Assessment Years :2006-07 to 2008-09) Tata AIG General Insurance Vs. ADCIT, Rg.2(3), Mumbai- Company Limited, A-501, 5th 400020 Floor, Building No.4, Infinity Park, Dindoshi, Malad (East), Mumbai- 400097 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AABCT 3518 Q (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. AND आमकय अऩीर सं./ITA No.1584&3596/Mum/2011 & ITA No.4071/Mum/2012 (नििाारण…

Velvet Holdings P.Ltd, Mumbai vs. Asst CIT Cen Cir 31, Mumbai

In the result, the appeal filed by the assessee is treated as allowed for statistical purpose

ITA 5214/MUM/2012[2009-10]Status: DisposedITAT Mumbai02 Nov 2015AY 2009-10

Bench: S/Shri B.R.Baskaran, Am & Pawan Singh, Jm आमकय अऩीर सं./I.T.A. No.5214/Mum/2012 (ननधधायण वषा / Assessment Year:2009-10) M/S Velvet Holdings Pvt Ltd, बनाम/ The Asstt. Commissioner Of Income 32, Madhuli, 3Rd Floor, Tax-Cc 31, Vs. Dr.Annie Besant Road, Mumbai. Nehru Centre, Worli, Mumbai-400018 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) ..

Section 115JSection 158A(1)Section 234ASection 234B

…upon 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…