CIT v. Premier Industries Parinee Dev & Project P. (200)

257 ITR 762High Court2002#24036 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,418 Indian tax judgments — from 2016 to 2017.

Judgments citing CIT v. Premier Industries Parinee Dev & Project P. (200)

ACIT 8(3), Mumbai vs. Sushrut Surgicals P. Ltd, Mumbai

ITA 6859/MUM/2012[2009-10]Status: DisposedITAT Mumbai24 Mar 2017AY 2009-10
For Appellant: Shri Ruturaj GurjarFor Respondent: Shri Vishwas Munde-CIT-DR
Section 143Section 28Section 36(1)(vii)

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, मुंबई अिधकरण मुंबई मुंबई “ई” खंडपीठ मुंबई खंडपीठ खंडपीठ मेमेमेमे खंडपीठ Income-tax Appellate Tribunal -“E”Bench Mumbai सव"ी राजे"",लेखा सद"य एवं अमरजीत "सह, "याियक सद"य Before S/Sh.Rajendra,Accountant Member and Amarjit Singh,Judicial Member आयकर अपील सं./I.T.A./6859/Mum/2012,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2009-10 िनधा"रण िनधा"रण वष" वष" ACIT-8(3) M/s. Sushrut Surgicals P.Ltd. Room No.217, Aayakar Bhavan C/o., GPS & Associates (C.A.) M.K. Marg Vs. A-1, Sindhi Niwas, Sitladevi Temple Road Mumbai-400 020. Mumbai-400 016. PAN:AAACS 0…

DCIT Cen Cir 13, Mumbai vs. Parinee Realty P. Ltd, Mumbai

In the result, both the appeals of the Revenue and Cross Objections are dismissed

ITA 6215/MUM/2014[2010-11]Status: DisposedITAT Mumbai09 Nov 2016AY 2010-11

Bench: Shri R.C.Sharma, Am & Shri Pawan Singh, Jm

Section 143(3)

…holder holding 100% shares of the subsidiaries. These advances are given out of business expediency and for the purpose of business. No notional interest can be estimated in such cases as held in case of CIT v Premier Industries Parinee Dev & Project P. (200) 257 ITR 762 (MP) and V.M. Ltd., (SS Prop) (wholly Salgaocar & Bros. Pvt. Ltd., V.CIT owned subsidiary) 3,40,90,339 40,59,09,893 40,15,22,085 3,84,78,147 (2000)243 ITR 283 (SC) DEPOSIT FOR ELECTRICITY Deposit MCGM / REL 1,89,938 _ 1,53,900 36,038 INTEREST CHARGED ON INTERCORPORATE LOANS (12%) Interest is charged at12% and INEZ INFOTECH PVT. LTD., 3,3…

DCIT Cen Cir 13, Mumbai vs. Parinee Realty P. Ltd, Mumbai

In the result, both the appeals of the Revenue and Cross Objections are dismissed

ITA 6214/MUM/2014[2010-11]Status: DisposedITAT Mumbai09 Nov 2016AY 2010-11

Bench: Shri R.C.Sharma, Am & Shri Pawan Singh, Jm

Section 143(3)

…holder holding 100% shares of the subsidiaries. These advances are given out of business expediency and for the purpose of business. No notional interest can be estimated in such cases as held in case of CIT v Premier Industries Parinee Dev & Project P. (200) 257 ITR 762 (MP) and V.M. Ltd., (SS Prop) (wholly Salgaocar & Bros. Pvt. Ltd., V.CIT owned subsidiary) 3,40,90,339 40,59,09,893 40,15,22,085 3,84,78,147 (2000)243 ITR 283 (SC) DEPOSIT FOR ELECTRICITY Deposit MCGM / REL 1,89,938 _ 1,53,900 36,038 INTEREST CHARGED ON INTERCORPORATE LOANS (12%) Interest is charged at12% and INEZ INFOTECH PVT. LTD., 3,3…

CIT v. Premier Industries Parinee Dev & Project P. (200) (257 ITR 762) — Cited in 3 Judgments | BharatTax