CIT v. Oriental Structural Engineers Pvt. Ltd.

216 Taxmann 92High Court2013#1730 most cited

What is CIT v. Oriental Structural Engineers Pvt. Ltd. authority for?

A joint venture formed solely to secure a contract, with each partner having a distinctly outlined scope of work and individual responsibility, is not considered an 'Association of Persons' for income tax purposes.

66

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2016 to 2026.

Also referred to as

CIT v. Oriental Structural Engineers · Oriental Structural Engineers Pvt. Ltd. · 374 ITR 35 · 216 Taxmann 92 · Joint Venture · Association of Persons · AoP · distinct scope of work · taxability of JV · not AoP

Also reported as

374 ITR 35

Issues it is cited on

section 36(i)short deduction of tdssection 10(2)section 43asection 36(1)(viii)strategic investmentdisallowance under section 40(a)(ia)section 80ia(4)infrastructure facilitysection 194jsection 10(34)business expediency

Judgments citing CIT v. Oriental Structural Engineers Pvt. Ltd.

M/S. Dayanand Contractor, Rohtak vs. Pr.CIT, Rohtak

In the result, original

ITA 2806/DEL/2016[2009-10]Status: DisposedITAT Delhi30 Nov 2017AY 2009-10

Bench: Shri Bhavnesh Saini & Shri L.P. Sahu

For Appellant: Kumar Kamal & Lalit MohanFor Respondent: Ms. Rachna Singh, CIT-D.R
Section 139Section 147Section 148Section 263

…the contract. ITA No. 7698/M/2010 A.Y. 2007-08SMC Ambika JV v. ITO i) (pages 58-65 of Paper Book) 53 SOT 220 (Hyd) MEIL Sew Maytas BHEL (JV) v. ITO ii) (pages 66-72 of Paper Book) ITA No.44/2013 (Bom) CIT v. SMSL-UANRCL (JV) iii) (pages 85-89 of Paper Book) 374 ITR 35 (Del) CIT v. Oriental Structural Engineers (P)Ltd. iv) (pages 90-95 of Paper Book) 39 DTR 217 (Del) CIT vs. OrientalStructural Engineers(P) Ltd. v) (pages 55-57 of Paper Book) 166 TTJ 612 (Hyd.) M/s Hindustan Ratna JV vs.ITO vi) (pages 73-84 of Paper Book) 20 ITA.No.2806 & 2807/Del./2016 M/s. Dayanand, Contractor, V & PO Kharainti, Dist. Rohtak.…

DCIT, New Delhi vs. M/S Aksh Optifibre Ltd., Gurgaon

In the result, the appeal is dismissed

ITA 981/DEL/2016[2012-13]Status: DisposedITAT Delhi23 Nov 2017AY 2012-13

Bench: : Shri Bhavnesh Saini & Shri L.P. Sahu

Section 14A

…In the Income-Tax Appellate Tribunal, Delhi Bench ‘B’, New Delhi Before : Shri Bhavnesh Saini, Judicial Member And Shri L.P. Sahu, Accountant Member ITA No. 981/Del./2016 Assessment Year: 2012-13 D.C.I.T., Circle 2(1), vs. M/s. Aksh Optifibre Ltd., New Delhi. B-1 ENKAY Tower, Nanijya Nikunj, Udyog Vihar, Phase-V, Gurgaon. PAN – AAACA 0062F (Appellant) (Respondent) Appellant by Sh. Anil Kumar Sharma, Sr. DR Respondent by None Date of Hearing 14.11.2017 Date of Pronouncement 23.11.2017 ORDER Per L.P. Sahu, A.M.: This is an appeal filed by the Revenue against the order of ld. CIT(A)-I, New Delhi dated 02.1…

Af-Taab Investment Company Ltd, Mumbai vs. DCIT Cir 6(1), Mumbai

In the result, the assessee‟s appeal is allowed for statistical purposes while Revenue appeal is dismissed

ITA 7128/MUM/2014[2011-12]Status: DisposedITAT Mumbai16 Nov 2017AY 2011-12

Bench: Shri D.T. Garasia & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.1807/Mum/2011 & 1812/Mum/2011 (नििाारण वर्ा / Assessment Year : 2006-07 & 2007-08)

For Appellant: Shri P.J.Pardiwala & HarshFor Respondent: Shri. Saurabh Kumar Rai
Section 115JSection 14ASection 36(1)(iii)

…ITA No. 1807/M/2011,1812/M/2011, 4284/M/2014,7069/M/2013, 6546/M/2014,6573/M/2014, 7128/M/2014 आयकर अपीऱीय अधिकरण “A” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI D.T. GARASIA, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपीऱ सं./I.T.A. No.1807/Mum/2011 & 1812/Mum/2011 (नििाारण वर्ा / Assessment Year : 2006-07 & 2007-08) बिाम/ ACIT Circle 6(1),Room No. Af-taab Investment Company Limited, 506, 5 th Floor, Aayakar Corporate Centre, Bhawan v. „B‟ Block, M K Road 34 Carnac Bunder, Mumbai 400020 Mumbai 400009 स्थायी ऱेखा सं./ PAN : AAACA4800H आयकर अपीऱ सं…

ACIT Cir 6(1), Mumbai vs. Aftab Investment Co. Ltd, Mumbai

In the result, the assessee‟s appeal is allowed for statistical purposes while Revenue appeal is dismissed

ITA 1812/MUM/2011[2007-08]Status: DisposedITAT Mumbai16 Nov 2017AY 2007-08

Bench: Shri D.T. Garasia & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.1807/Mum/2011 & 1812/Mum/2011 (नििाारण वर्ा / Assessment Year : 2006-07 & 2007-08)

For Appellant: Shri P.J.Pardiwala & HarshFor Respondent: Shri. Saurabh Kumar Rai
Section 115JSection 14ASection 36(1)(iii)

…ITA No. 1807/M/2011,1812/M/2011, 4284/M/2014,7069/M/2013, 6546/M/2014,6573/M/2014, 7128/M/2014 आयकर अपीऱीय अधिकरण “A” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI D.T. GARASIA, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपीऱ सं./I.T.A. No.1807/Mum/2011 & 1812/Mum/2011 (नििाारण वर्ा / Assessment Year : 2006-07 & 2007-08) बिाम/ ACIT Circle 6(1),Room No. Af-taab Investment Company Limited, 506, 5 th Floor, Aayakar Corporate Centre, Bhawan v. „B‟ Block, M K Road 34 Carnac Bunder, Mumbai 400020 Mumbai 400009 स्थायी ऱेखा सं./ PAN : AAACA4800H आयकर अपीऱ सं…

ACIT, New Delhi vs. M/S. Modi Rubber Ltd., New Delhi

In the result, the appeal of the Revenue in ITA No

ITA 105/DEL/2014[2008-09]Status: DisposedITAT Delhi10 Nov 2017AY 2008-09

Bench: Smt Diva Singh & Shri B.P. Jain, [Assessment Year: 2008-09] The A.C.I.T Vs. M/S Modi Rubber Ltd Circle – 5(1) 4 – 7C, Dda Shopping Centre New Delhi New Friends Colony New Delhi Pan : Aaacm 2062 R [Appellant] [Respondent] Date Of Hearing : 18.10.2017 Date Of Pronouncement : 10.11.2017 Assessee By : Shri Rohit Jain Ms. Tejasvi Jain, Advocates Revenue By : Shri Atiq Ahmed, Sr. Dr

For Appellant: Shri Rohit JainFor Respondent: Shri Atiq Ahmed, Sr. DR
Section 14ASection 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘E’ BENCH, NEW DELHI BEFORE SMT DIVA SINGH, JUDICIAL MEMBER, AND SHRI B.P. JAIN, ACCOUNTANT MEMBER, [Assessment Year: 2008-09] The A.C.I.T Vs. M/s Modi Rubber Ltd Circle – 5(1) 4 – 7C, DDA Shopping Centre New Delhi New Friends Colony New Delhi PAN : AAACM 2062 R [Appellant] [Respondent] Date of Hearing : 18.10.2017 Date of Pronouncement : 10.11.2017 Assessee by : Shri Rohit Jain Ms. Tejasvi Jain, Advocates Revenue by : Shri Atiq Ahmed, Sr. DR ORDER PER B.P. JAIN, ACCOUNTANT MEMBER, This appeal of the Revenue arises from the order dated 04.10.2013 of ld. CIT(A)-…

Maruti Suzuki India Ltd., New Delhi vs. Addl. CIT, New Delhi

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

ITA 6021/DEL/2012[2008-09]Status: DisposedITAT Delhi09 Nov 2017AY 2008-09

Bench: Shri N.K. Saini & Shri K.N. Charry

Section 143(3)Section 144CSection 144C(5)Section 14ASection 35DSection 43BSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘I’ NEW DELHI BEFORE SHRI N.K. SAINI, ACCOUNTANT MEMBER & SHRI K.N. CHARRY, JUDICIAL MEMBER ITA No.-6021/Del/2012 (Assessment Year: 2008-09) Maruti Suzuki India Ltd. vs Addl. CIT Plot No. 1, Nelson Mandela Road, Range-6, Vasant Kunj, New Delhi. C.R. Building, PAN-AAACM0829Q New Delhi. (APPELLANT) (RESPONDENT) Assessee by Sh. Ajay Vohra Revenue by Sh. Aprender Kumar Date of Hearing 21.08.2017 Date of Pronouncement 09.11.2017 ORDER PER SHRI K.N. CHARY, JUDICIAL MEMBER This is an appeal challenging the order dated 29.10.2012 passed by the Assessing Officer u/…

M/S. Dayanand Contractor, Rohtak vs. ITO, Rohtak

In the result, the appeal of the assessee is allowed

ITA 2027/DEL/2016[2012-13]Status: DisposedITAT Delhi16 Oct 2017AY 2012-13

Bench: Shri B.P. Jain

For Appellant: Shri Gautam Jain, & Sh. Lalit Mohan, CAFor Respondent: Shri T. Vasanthan Sr. DR
Section 144A

…the contract. ITA No. 7698/M/2010 A.Y. 2007-08SMC Ambika JV v. ITO i) (pages 58-65 of Paper Book) 53 SOT 220 (Hyd) MEIL Sew Maytas BHEL (JV) v. ITO ii) (pages 66-72 of Paper Book) ITA No. 44/2013 (Bom) CIT v. SMSL-UANRCL (JV) iii) (pages 85-89 of Paper Book) 374 ITR 35 (Del) CIT v. Oriental Structural Engineers (P)Ltd. iv) (pages 90-95 of Paper Book) 39 DTR 217 (Del) CIT vs. OrientalStructural Engineers(P) Ltd. v) (pages 55-57 of Paper Book) 166 TTJ 612 (Hyd.) M/s Hindustan Ratna JV vs.ITO vi) (pages 73-84 of Paper Book) Circular No.7/2016 issued by CBDT (pages48 SOT 178 vii) (Visakhapatnam) ITO vs. UAN Raju Co…

M/S. Kec- Sidhartha (J.V.), Gurgaon vs. ITO, Gurgaon

In the result, the appeal of the assessee is allowed

ITA 5943/DEL/2016[2012-13]Status: DisposedITAT Delhi28 Feb 2017AY 2012-13

Bench: Shri S.V. Mehrotraassessment Year : 2012-13 Kec – Sidhartha (J.V.), Ito, Ward- 11(2), 8Th Floor, Building No.9A, Gurgaon. Vs. Dlf Cyber City, Phase- 3, Gurgaon. Pan : Aabak 1448 C (Appellant) (Respondent)

For Appellant: Shri Prakash Sinha, AdvFor Respondent: Shri S. K. Jain, Sr.DR
Section 143(3)Section 40A(2)

…1 (SC). The copy of the order enclosed. The Delhi High Court was reported in [2014] 44 taxmann.com 244 (Delhi) 5. Because the learned CIT (A) has failed to appreciate the that the appellant facts were like the case of CIT Vs Oriental structures as reported in 374 ITR 35 wherein it was held by the Honourable Delhi High court that the consortium of the two or more companies which has come together for the specific purpose of bidding the infrastructure contract cannot be covered under the term AOP consequently the income cannot be taxed in the hands of the JV. 6. Because the Learned CIT (A) failed to appreciate the…

DCIT (Ltu), New Delhi vs. M/S. Exl Service.Com (India) Pvt. Ltd., New Delhi

In the result, the appeal by the assessee as well as ofthe department are partly allowed for statistical purposes

ITA 615/DEL/2015[2010-11]Status: DisposedITAT Delhi03 Jan 2017AY 2010-11

Bench: Sh. N. K. Saini, Am & Sh. Kuldip Singh, Jm Ita No. 302/Del/2015 : Asstt. Year : 2010-11 Exl Service.Com (India) Pvt. Ltd., Vs Deputy Commissioner Of Income 414, 4Th Floor, Dlf Jasola, Tax, Large Tax Payer Unit, Tower-B, Plot No. 10 & 11, Dda New Delhi District Centre, Jasola, New Delhi-110044 (Appellant) (Respondent) Ita No. 615/Del/2015 : Asstt. Year : 2010-11 Deputy Commissioner Of Income Vs Exl Service.Com (India) Pvt. Ltd., 414, 4Th Floor, Dlf Jasola, Tower- Tax, Circle-1 (Ltu), New Delhi-110017 B, Plot No. 10 & 11, Dda District Centre, Jasola, New Delhi-110044 (Appellant) (Respondent) Pan No. Aaace5174C Assessee By : Sh. Ajay Vohra, Adv. Sh. Abhishek Agarwal, Adv. Revenue By : Sh. Piyush Jain, Cit Dr Date Of Hearing : 07.10.2017 Date Of Pronouncement : 03.01.2017 Order Per N. K. Saini, Am:

For Appellant: Sh. Ajay Vohra, AdvFor Respondent: Sh. Piyush Jain, CIT DR
Section 143(3)Section 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I-1’, NEW DELHI Before Sh. N. K. Saini, AM and Sh. Kuldip Singh, JM ITA No. 302/Del/2015 : Asstt. Year : 2010-11 Exl Service.Com (India) Pvt. Ltd., Vs Deputy Commissioner of Income 414, 4th Floor, DLF Jasola, Tax, Large Tax Payer Unit, Tower-B, Plot No. 10 & 11, DDA New Delhi District Centre, Jasola, New Delhi-110044 (APPELLANT) (RESPONDENT) ITA No. 615/Del/2015 : Asstt. Year : 2010-11 Deputy Commissioner of Income Vs Exl Service.Com (India) Pvt. Ltd., 414, 4th Floor, DLF Jasola, Tower- Tax, Circle-1 (LTU), New Delhi-110017 B, Plot No. 10 & 11, DDA District Cent…

Exl Service.Com (India) Pvt. Ltd., New Delhi vs. DCIT (Ltu), New Delhi

In the result, the appeal by the assessee as well as ofthe department are partly allowed for statistical purposes

ITA 302/DEL/2015[2010-11]Status: DisposedITAT Delhi03 Jan 2017AY 2010-11

Bench: Sh. N. K. Saini, Am & Sh. Kuldip Singh, Jm Ita No. 302/Del/2015 : Asstt. Year : 2010-11 Exl Service.Com (India) Pvt. Ltd., Vs Deputy Commissioner Of Income 414, 4Th Floor, Dlf Jasola, Tax, Large Tax Payer Unit, Tower-B, Plot No. 10 & 11, Dda New Delhi District Centre, Jasola, New Delhi-110044 (Appellant) (Respondent) Ita No. 615/Del/2015 : Asstt. Year : 2010-11 Deputy Commissioner Of Income Vs Exl Service.Com (India) Pvt. Ltd., 414, 4Th Floor, Dlf Jasola, Tower- Tax, Circle-1 (Ltu), New Delhi-110017 B, Plot No. 10 & 11, Dda District Centre, Jasola, New Delhi-110044 (Appellant) (Respondent) Pan No. Aaace5174C Assessee By : Sh. Ajay Vohra, Adv. Sh. Abhishek Agarwal, Adv. Revenue By : Sh. Piyush Jain, Cit Dr Date Of Hearing : 07.10.2017 Date Of Pronouncement : 03.01.2017 Order Per N. K. Saini, Am:

For Appellant: Sh. Ajay Vohra, AdvFor Respondent: Sh. Piyush Jain, CIT DR
Section 143(3)Section 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I-1’, NEW DELHI Before Sh. N. K. Saini, AM and Sh. Kuldip Singh, JM ITA No. 302/Del/2015 : Asstt. Year : 2010-11 Exl Service.Com (India) Pvt. Ltd., Vs Deputy Commissioner of Income 414, 4th Floor, DLF Jasola, Tax, Large Tax Payer Unit, Tower-B, Plot No. 10 & 11, DDA New Delhi District Centre, Jasola, New Delhi-110044 (APPELLANT) (RESPONDENT) ITA No. 615/Del/2015 : Asstt. Year : 2010-11 Deputy Commissioner of Income Vs Exl Service.Com (India) Pvt. Ltd., 414, 4th Floor, DLF Jasola, Tower- Tax, Circle-1 (LTU), New Delhi-110017 B, Plot No. 10 & 11, DDA District Cent…

Brics Gilt Finance P.Ltd, Mumbai vs. DCIT 1(2), Mumbai

In the result appeal filed by the assessee is hereby Allowed for statistical purpose

ITA 1157/MUM/2014[2010-11]Status: DisposedITAT Mumbai29 Dec 2016AY 2010-11

Bench: Shri G.S.Pannu, Am & Shri Amarjit Singh, Jm आयकरअपीलसं/I.T.A. No.1157/Mum/2014 (िनधा"रणवष" / Assessment Year: 2010-11) Brics Gilt Finance Private बनाम/ Deputy Commissioner Of Ltd. Income Tax 1(2) Vs. 4Th Floor, Sadhna House, Room No.537, 570 P.B.Marg, Aayakar Bhavan, M.K.Road, Behind Mahindra Towers, New Marine Lines, Worli, Mumbai - 400020 Mumbai – 400018 "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aaacj8885B (अपीलाथ"/Appellant) .. (""थ" /Respondent)

For Appellant: Shri Ronak G. Doshi &For Respondent: Shri M. Rajan
Section 10(34)Section 143(1)Section 143(2)Section 14A

…आयकरअपीलीयअिधकरण, मुंबई"ायपीठ‘बी’मुंबई IN THE INCOME TAX APPELLATE TRIBUNAL“B” BENCH, MUMBAI "ी जी. एस. प"ू, लेखा सद", एवं "ी अमरजीत िसंह, "ाियक सद", के सम" BEFORE SHRI G.S.PANNU, AM AND SHRI AMARJIT SINGH, JM आयकरअपीलसं/I.T.A. No.1157/Mum/2014 (िनधा"रणवष" / Assessment Year: 2010-11) Brics Gilt Finance Private बनाम/ Deputy Commissioner of Ltd. Income Tax 1(2) Vs. 4th Floor, Sadhna House, Room No.537, 570 P.B.Marg, Aayakar Bhavan, M.K.Road, Behind Mahindra Towers, New Marine Lines, Worli, Mumbai - 400020 Mumbai – 400018 "थायीलेखासं./जीआइआरसं./PAN/GIR No. : AAACJ8885B (अपीलाथ"/Appellant) .. (""थ" /Respondent) Ass…

DCIT, New Delhi vs. M/S. Asf Infrastructure Pvt. Ltd., New Delhi

In the result, the Appeal filed by the Revenue stands dismissed

ITA 3964/DEL/2016[2012-13]Status: DisposedITAT Delhi13 Dec 2016AY 2012-13

Bench: Shri H.S. Sidhu

For Appellant: Sh. Ved Jain, CA & Sh. AshishFor Respondent: Sh. F.R. MEENA, SR. DR
Section 115JSection 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC-3”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER I.T.A. No. 3964/DEL/2016 A.Y. : 2012-13 DY. COMMISSIONER OF INCOME M/S ASF INFRASTRUCTURE PVT. LTD., TAX, VS. 11, BABAR LANE, BENGALI CIRCLE-3(2), MARKET, R.NO. 380-B, CR BUILDING, I.P. NEW DELHI – 110 001 ESTATE, NEW DELHI PAN: AAFCA4680G) (APPELLANT) (APPELLANT) (APPELLANT) (APPELLANT) (RESPONDENT) (RESPONDENT) (RESPONDENT) (RESPONDENT) Department by : Sh. F.R. MEENA, SR. DR Assessee by : Sh. Ved Jain, CA & Sh. Ashish Chadha, CA ORDER ORDER ORDER ORDER This appeal by the Revenue is directed against th…

ITO, Gurgaon vs. M/S Kec-Asiakom Ub (Jv), Gurgaon

In the result, the appeal of the Revenue is dismissed

ITA 2326/DEL/2016[2011-12]Status: DisposedITAT Delhi21 Nov 2016AY 2011-12

Bench: Shri R.S. Syalassessment Year : 2011-12 Ito, Kec-Asiakom Ub (Jv), 1St Floor, Bldg. No.9A, Ward 2(2), Vs. Gurgaon. Dlf Cyber City, Phase Iii, Gurgaon. Pan: Aabak1083F (Appellant) (Respondent) Assessee By : Shri Prakash Sinha, Advocate Department By : None

For Appellant: Shri Prakash Sinha, AdvocateFor Respondent: None
Section 40A(2)Section 40A(2)(b)

…e @ 4% of the contract value and made addition for the differential amount of Rs.2,27,84,225/- u/s 40A(2)(b) of the Act. The ld.CIT(A), relying on the judgment of the Hon’ble Delhi High Court in the case CIT vs. Oriental Structural Engineers Pvt. Ltd. (2015) 374 ITR 35 (Del), deleted the addition. The Revenue is aggrieved against such deletion. 4. I have heard the ld. AR and perused the relevant material on record. None is present on behalf of the Revenue. In fact, there is no 2 one to attend the proceedings from the side of the Revenue in all the cases fixed before the Bench today. The ld. AR insisted that the…

Godrej & Boyce Mfg Co. Ltd, Mumbai vs. Addl CIT RG 10(2), Mumbai

The appeals of the AO is dismissed

ITA 8488/MUM/2011[2008-09]Status: DisposedITAT Mumbai23 Aug 2016AY 2008-09
For Appellant: Shri Nitesh Josh (AR)For Respondent: S/Shri A.G. Bhatkar-(CIT-DR) and K.V. Vispute- (DR)
Section 254(1)Section 43(6)

…आयकर अपीलीय अिधकरण, मुंबई “ “ “ “ जी जी जी” खंडपीठ जी Income-tax Appellate Tribunal -“G”Bench Mumbai सव"ी सव"ी राजे"" राजे"",लेखा लेखा सद"य सद"य एवं एवं, राम लाल नेगी राम लाल नेगी, "याियक "याियक सद"य सद"य सव"ी सव"ी राजे"" राजे"" लेखा लेखा सद"य सद"य एवं एवं राम लाल नेगी राम लाल नेगी "याियक "याियक सद"य सद"य Before S/Shri Rajendra,Accountant Member and Ram Lal Negi,Judicial Member आयकर अपील सं/.ITA/8488/Mum/2011,िनधा"रण वष"/Assessment Year: 2008-09 Godrej & Boyce Mfg. Co.Ltd. ACIT-10(2) Pirojshah Nagar,Vikhroli Aayakar Bhavan, M.K. Road Vs. Mumbai-400 079. Mumbai-400 020. PAN:AAACG 1395 D आयकर अपील सं/. ITA/850…

Quantium Advisors P. Ltd, Mumbai vs. DCIT Cir 1(3), Mumbai

Appeal of the assessee is allowed

ITA 3418/MUM/2015[2011-12]Status: DisposedITAT Mumbai15 Jul 2016AY 2011-12

Bench: Shri G.S.Pannu & Shri Pawan Singhquantum Advisors Pvt. Ltd., 503, Regent Chamber, Nariman Point, Mumbai 400 021. Pan:Aaacq 0281C ... Appellant Vs.

For Appellant: S/Shri J.D.Mistry/Niraj D. SethFor Respondent: Shri Amit Kumar Singh
Section 143(3)Section 37(1)

…be considered in the nature of strategic investments, which were outside the purview of Sec. 14A of the Act. In support of such proposition, reliance was placed on the judgment of Hon'ble Delhi High Court in the case of Oriental Structural Engineers (P) Ltd., 35 Taxmann.com 210, order of Chennai Bench of Tribunal in the 20 case of EIH Associated Hotels Ltd. (ITA No. 1503/Mds/2012 dated 17.7.2013), order of Mumbai Bench of Tribunal in the case of M/s. JM Financial Ltd. (ITA No. 4521/Mum/2012 dated 26.3.2014) and order of Delhi Bench of Tribunal in the case of Interglobe Enterprises Ltd. (ITA Nos. 1362 & 1032/Del/…

DCIT Cir 6(1), Mumbai vs. Jayneer Capital P.Ltd, Mumbai

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

ITA 7111/MUM/2014[2007-08]Status: DisposedITAT Mumbai13 Jul 2016AY 2007-08

Bench: Shri G.S.Pannu& Shri Sanjay Garg.

For Appellant: Shri JeevanlalFor Respondent: S/Shri Niraj Sheth &
Section 143(3)Section 14ASection 2Section 3

…uded for the purposes of computing disallowance out of interest expenditure under section 14A of the Act. The aforesaid is in (Assessment Year : 2007-08) line with the judgment of Hon'ble Delhi High Court in the case of Oriental Structural Engineers (P) Ltd., 35 Taxmann.com 210; order of Chennai Bench of Tribunal in the case of EIH Associated Hotels Ltd. (ITA No. 1503/Mds/2012 dated 17.7.2013); order of Mumbai Bench of Tribunal in the case of M/s. JM Financial Ltd. (ITA No. 4521/Mum/2012 dated 26.3.2014); and, order of Delhi Bench of Tribunal in the case of Interglobe Enterprises Ltd. (ITA Nos. 1362 & 1032/Del/20…

ITO, New Delhi vs. M/S. Oriental Structural Engineers Pvt. Ltd., New Delhi

In the result, both the appeals of the Revenue stand

ITA 2027/DEL/2014[2010-11]Status: DisposedITAT Delhi01 Jul 2016AY 2010-11

Bench: Shri H.S. Sidhu & Shri Prashant Maharishia.Y. : 2010-11 Ito, Ward 38(3), M/S Oriental Structural 22Nd Room No. 2209, Vs. Engineers Pvt. Ltd, Floor, Block-E2, Kmc Construction Ltd., Pratyakshkar Bhawan, Joint Venture Jv Civic Centre, Nehru 21/48, Commercial Marg, New Delhi - 2 Complex, Malcha Marg, New Delhi (Pan:Aaaao0576A) (Appellant) (Respondent) & A.Y. : 2010-11 Ito, Ward 38(3), M/S Oriental Structural 22Nd Room No. 2209, Vs. Engineers Pvt. Ltd, Floor, Block-E2, Gammon India Ltd. Joint Pratyakshkar Bhawan, Venture Jv Civic Centre, Nehru 21/48, Commercial Marg, New Delhi - 2 Complex, Malcha Marg, New Delhi (Pan:Aaaf06550D) (Appellant) (Respondent)

For Appellant: SH. KVSR Krishna, CAFor Respondent: Sh. P. Dam Kanunjnja, Sr
Section 143(1)Section 143(3)Section 145Section 40A(2)(b)

…ssee’s own case for the assessment year 2009-10 title CIT vs. (1) Oriental Structural Engineers P Ltd. and KMC Construction P. ltd. – JV & (2) ITA Nos. 2026-2027/Del/2014 A.Y. 2010-11 Oriental Structural Engineers P. Ltd. and Common India Ltd. – JV (2015) 374 ITR 35 (Delhi) has held as under:- “11. In the present case too, the court is of the opinion that the consistent and concurring opinions of the Commissioner of Income Tax (Appeals) and the Income Tax Appellate Tribunal were that the joint venture was formed only to secure the contract, in terms of which the scope of each joint venture partner’s task was…

ITO, New Delhi vs. M/S. Oriental Structural Engineers Pvt. Ltd., New Delhi

In the result, both the appeals of the Revenue stand

ITA 2026/DEL/2014[2010-11]Status: DisposedITAT Delhi01 Jul 2016AY 2010-11

Bench: Shri H.S. Sidhu & Shri Prashant Maharishia.Y. : 2010-11 Ito, Ward 38(3), M/S Oriental Structural 22Nd Room No. 2209, Vs. Engineers Pvt. Ltd, Floor, Block-E2, Kmc Construction Ltd., Pratyakshkar Bhawan, Joint Venture Jv Civic Centre, Nehru 21/48, Commercial Marg, New Delhi - 2 Complex, Malcha Marg, New Delhi (Pan:Aaaao0576A) (Appellant) (Respondent) & A.Y. : 2010-11 Ito, Ward 38(3), M/S Oriental Structural 22Nd Room No. 2209, Vs. Engineers Pvt. Ltd, Floor, Block-E2, Gammon India Ltd. Joint Pratyakshkar Bhawan, Venture Jv Civic Centre, Nehru 21/48, Commercial Marg, New Delhi - 2 Complex, Malcha Marg, New Delhi (Pan:Aaaf06550D) (Appellant) (Respondent)

For Appellant: SH. KVSR Krishna, CAFor Respondent: Sh. P. Dam Kanunjnja, Sr
Section 143(1)Section 143(3)Section 145Section 40A(2)(b)

…ssee’s own case for the assessment year 2009-10 title CIT vs. (1) Oriental Structural Engineers P Ltd. and KMC Construction P. ltd. – JV & (2) ITA Nos. 2026-2027/Del/2014 A.Y. 2010-11 Oriental Structural Engineers P. Ltd. and Common India Ltd. – JV (2015) 374 ITR 35 (Delhi) has held as under:- “11. In the present case too, the court is of the opinion that the consistent and concurring opinions of the Commissioner of Income Tax (Appeals) and the Income Tax Appellate Tribunal were that the joint venture was formed only to secure the contract, in terms of which the scope of each joint venture partner’s task was…

DCIT 3(2), Mumbai vs. Indiabulls Wholesale Services Ltd, Mumbai

In the result the appeals of the revenue stand dismissed and the appeal of the assessee is allowed

ITA 6081/MUM/2014[2010-11]Status: DisposedITAT Mumbai30 Jun 2016AY 2010-11

Bench: Shri Shailendra Kumar Yadav, Jm & Shri Rajesh Kumar, Am आयकर अपीऱ सं./I.T.A. No.1165/Mum/2014 (ननधधारण वषा / Assessment Year : 2008-09) Dy.Commissioner Of Income बनधम/ M/S Indiabulls Retail Service Ltd, Tax-7(1), Room No.622, (Formerly Knows As Pyramid Vs. Aayakar Bhavan, Retails Ltd, Now Known As M K Road, M/S Store One Retails India Mumbai-400020 (Ltd),11Th Floor, Indiabulls Finance Centre, Elibhinstone Road (W), Mumbai-400013 स्थधयी ऱेखध सं./ Pan : Aadcp5164C आयकर अपीऱ सं./I.T.A. No.5732/Mum/2014 (ननधधारण वषा / Assessment Year : 2010-11) बनधम/ M/S Indiabulls Wholesale Dy.Commissioner Of Income Tax- 3(2), Services Ltd, Vs. Aayakar Bhavan, M-62 & 63, 1St Floor, M K Road, Connaught Place, Mumbai-400020 New Delhi-110001 आयकर अपीऱ सं./I.T.A. No.6081/Mum/2014 (ननधधारण वषा / Assessment Year : 2010-11) Dy.Commissioner Of Income बनधम/ M/S Indiabulls Wholesale Tax-3(2), Services Ltd, Vs. Room No.674, 6Th Floor, 14Th Floor, Aayakar Bhavan, Indiabulls Finance Centre, M K Road, Tower No.1, Plot No.612-613, Mumbai-400020 Elibhinstone Road (W), Mumbai-400013 स्थधयी ऱेखध सं./ Pan : Aabci7129N अपीऱार्थी ओर से / Revenue By Shri Javed Akhatar प्रत्यर्थी की ओर से/ Assessee By S/Shri Jitendra Sangvi & Amit Khatiwalla

Section 143(1)Section 143(2)Section 143(3)Section 14ASection 56Section 57

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “आई” म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI SHAILENDRA KUMAR YADAV, JM AND SHRI RAJESH KUMAR, AM आयकर अपीऱ सं./I.T.A. No.1165/Mum/2014 (ननधधारण वषा / Assessment Year : 2008-09) Dy.Commissioner of Income बनधम/ M/s Indiabulls Retail Service Ltd, Tax-7(1), Room No.622, (Formerly knows as Pyramid Vs. Aayakar Bhavan, Retails Ltd, Now known as M K Road, M/s Store One Retails India Mumbai-400020 (Ltd),11th floor, Indiabulls Finance Centre, Elibhinstone road (W), Mumbai-400013 स्थधयी ऱेखध सं./ PAN : AADCP5164C आयकर अपीऱ सं./I.T.A. No.5732/Mum/2014 (नन…

Indiabulls Wholesale Services Ltd, New Delhi vs. DCIT Cir 3(2), Mumbai

In the result the appeals of the revenue stand dismissed and the appeal of the assessee is allowed

ITA 5732/MUM/2014[2010-11]Status: DisposedITAT Mumbai30 Jun 2016AY 2010-11

Bench: Shri Shailendra Kumar Yadav, Jm & Shri Rajesh Kumar, Am आयकर अपीऱ सं./I.T.A. No.1165/Mum/2014 (ननधधारण वषा / Assessment Year : 2008-09) Dy.Commissioner Of Income बनधम/ M/S Indiabulls Retail Service Ltd, Tax-7(1), Room No.622, (Formerly Knows As Pyramid Vs. Aayakar Bhavan, Retails Ltd, Now Known As M K Road, M/S Store One Retails India Mumbai-400020 (Ltd),11Th Floor, Indiabulls Finance Centre, Elibhinstone Road (W), Mumbai-400013 स्थधयी ऱेखध सं./ Pan : Aadcp5164C आयकर अपीऱ सं./I.T.A. No.5732/Mum/2014 (ननधधारण वषा / Assessment Year : 2010-11) बनधम/ M/S Indiabulls Wholesale Dy.Commissioner Of Income Tax- 3(2), Services Ltd, Vs. Aayakar Bhavan, M-62 & 63, 1St Floor, M K Road, Connaught Place, Mumbai-400020 New Delhi-110001 आयकर अपीऱ सं./I.T.A. No.6081/Mum/2014 (ननधधारण वषा / Assessment Year : 2010-11) Dy.Commissioner Of Income बनधम/ M/S Indiabulls Wholesale Tax-3(2), Services Ltd, Vs. Room No.674, 6Th Floor, 14Th Floor, Aayakar Bhavan, Indiabulls Finance Centre, M K Road, Tower No.1, Plot No.612-613, Mumbai-400020 Elibhinstone Road (W), Mumbai-400013 स्थधयी ऱेखध सं./ Pan : Aabci7129N अपीऱार्थी ओर से / Revenue By Shri Javed Akhatar प्रत्यर्थी की ओर से/ Assessee By S/Shri Jitendra Sangvi & Amit Khatiwalla

Section 143(1)Section 143(2)Section 143(3)Section 14ASection 56Section 57

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “आई” म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI SHAILENDRA KUMAR YADAV, JM AND SHRI RAJESH KUMAR, AM आयकर अपीऱ सं./I.T.A. No.1165/Mum/2014 (ननधधारण वषा / Assessment Year : 2008-09) Dy.Commissioner of Income बनधम/ M/s Indiabulls Retail Service Ltd, Tax-7(1), Room No.622, (Formerly knows as Pyramid Vs. Aayakar Bhavan, Retails Ltd, Now known as M K Road, M/s Store One Retails India Mumbai-400020 (Ltd),11th floor, Indiabulls Finance Centre, Elibhinstone road (W), Mumbai-400013 स्थधयी ऱेखध सं./ PAN : AADCP5164C आयकर अपीऱ सं./I.T.A. No.5732/Mum/2014 (नन…