CIT v. PVP Ventures Ltd.

211 Taxmann 554High Court2012#708 most cited

What is CIT v. PVP Ventures Ltd. authority for?

Employee Stock Option Plan (ESOP) expenses are an allowable business deduction. Such costs are to be recognized and deducted over the vesting period, as they are not considered contingent in nature.

143

judgments rely on this decision, according to BharatTax’s citation analysis of 366,416 Indian tax judgments — from 2015 to 2026.

Also referred to as

CIT v. PVP Ventures Ltd. · PVP Ventures Ltd. · Section 37(1) · ESOP expenses · employee stock option plan · allowability of deduction · vesting period · share-based payments · contingent expenses

Also reported as

23 Taxmann.com 28690 DTR 340

Sections most often in play

Section 37(1)Section 143(3)Section 153ASection 250Section 115JBSection 132Section 139Section 145(3)

Issues it is cited on

section 2(15a)section 17(2)(iiia)profit split methodsection 17(2)section 92ca(4)cost plus methodcomparable uncontrolled price methodsection 43ainterest on interestsection 32(1)(iia)section 80hinterest free advances

Judgments citing CIT v. PVP Ventures Ltd.

DCIT, New Delhi vs. M/S Dabur India Ltd, New Delhi

In the result appeal of the assessee is partly allowed for statistical purposes and that of the department is dismissed

ITA 3492/DEL/2013[2006-07]Status: DisposedITAT Delhi12 Apr 2017AY 2006-07

Bench: Sh. N. K. Saini, Am & Sh. Sudhanshu Srivastava, Jm Ita No. 3257/Del/2013 : Asstt. Year : 2006-07 Dabur India Ltd., Vs Asstt. Commissioner Of Income 8/3, Asaf Ali Road, Tax, Central Circle-22, New Delhi New Delhi (Appellant) (Respondent) Pan No. Aaacd0474C

For Appellant: Sh. M. P. Rastogi, Adv. &For Respondent: Sh. Amrendra Kumar, CIT DR
Section 92Section 92(1)Section 92ASection 92BSection 92C

…Ltd. Vs DCIT reported at 155 TTJ 649 (Bang. SB) " Lemon Tree Hotels Ltd. Vs Addl. CIT in ITA No. 4588/Del/2013 order dated 23.06.2014 (Del. ITAT) " CIT Vs Lemon Tree Hotels Ltd. in ITA No. 107/2015 order dated 18.08.2015 (Del. H.C.) " CIT Vs PVP Ventures Ltd. 90 DTR 340 (Mad.) 85. It was also stated that this ground should be admitted because all the relevant details are already available on the record. The reliance was placed on the judgment of the Hon’ble Supreme Court in the case of National Thermal Power Company Ltd. Vs CIT (1998) 229 ITR 383. 86. In his rival submissions the ld. DR strongly objected for admi…

M/S Dabur India Ltd., Delhi vs. ACIT, New Delhi

In the result appeal of the assessee is partly allowed for statistical purposes and that of the department is dismissed

ITA 3257/DEL/2013[2006-07]Status: DisposedITAT Delhi12 Apr 2017AY 2006-07

Bench: Sh. N. K. Saini, Am & Sh. Sudhanshu Srivastava, Jm Ita No. 3257/Del/2013 : Asstt. Year : 2006-07 Dabur India Ltd., Vs Asstt. Commissioner Of Income 8/3, Asaf Ali Road, Tax, Central Circle-22, New Delhi New Delhi (Appellant) (Respondent) Pan No. Aaacd0474C

For Appellant: Sh. M. P. Rastogi, Adv. &For Respondent: Sh. Amrendra Kumar, CIT DR
Section 92Section 92(1)Section 92ASection 92BSection 92C

…Ltd. Vs DCIT reported at 155 TTJ 649 (Bang. SB) " Lemon Tree Hotels Ltd. Vs Addl. CIT in ITA No. 4588/Del/2013 order dated 23.06.2014 (Del. ITAT) " CIT Vs Lemon Tree Hotels Ltd. in ITA No. 107/2015 order dated 18.08.2015 (Del. H.C.) " CIT Vs PVP Ventures Ltd. 90 DTR 340 (Mad.) 85. It was also stated that this ground should be admitted because all the relevant details are already available on the record. The reliance was placed on the judgment of the Hon’ble Supreme Court in the case of National Thermal Power Company Ltd. Vs CIT (1998) 229 ITR 383. 86. In his rival submissions the ld. DR strongly objected for admi…

M/S. Religare Commodities Ltd., New Delhi vs. ACIT, New Delhi

In the result the disallowance made by the Ld

ITA 2283/DEL/2013[2008-09]Status: DisposedITAT Delhi04 Jan 2017AY 2008-09

Bench: Ms Suchitra Kamble & Shri Prashant Maharishireligare Commodities Ltd, Acit, D3, P3B, District Centre, Saket, Circle-15(1), Vs. New Delhi New Delhi Pan:Aaacf8356R (Appellant) (Respondent) Religare Commodities Ltd, Dcit, D3, P3B, District Centre, Saket, Circle-15(1), Vs. New Delhi New Delhi Pan:Aaacf8356R (Appellant) (Respondent)

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Sh. FR Meena, Sr. DR
Section 28Section 36(1)(ii)Section 37(1)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE MS SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Religare Commodities Ltd, ACIT, D3, P3B, District Centre, Saket, Circle-15(1), Vs. New Delhi New Delhi PAN:AAACF8356R (Appellant) (Respondent) Religare Commodities Ltd, DCIT, D3, P3B, District Centre, Saket, Circle-15(1), Vs. New Delhi New Delhi PAN:AAACF8356R (Appellant) (Respondent) Assessee by : Sh. Ajay Vohra, Sr. Adv Sh. Rohit Garg, Adv Ms. Tejasvi Jain, CA Revenue by: Sh. FR Meena, Sr. DR Date of Hearing 05/10/2016 Date of pronouncement 04/01/2017 O R D E R PER…

DCIT 8(1), Mumbai vs. Aptech Ltd, Mumbai

The appeal of the revenue is dismissed

ITA 2003/MUM/2014[2009-10]Status: DisposedITAT Mumbai06 Oct 2016AY 2009-10

Bench: Hon’Ble S/Shri Joginder Singh (Jm) & Rajesh Kumar,(Am) आमकय अऩीर सं./I.T.A. No.946 & 723/Mum/2013 (ननधधायण वषा / Assessment Year :2007-08 & 2008-09)

For Appellant: Shri S C Tiwari and Rutuja N
Section 14ASection 40

…her held that the expenditures is incurred on the date of vesting of option. Further the ld.AR relied on the decision of the Hon’ble Madras High Court in the case of CIT v. PVP ITA No . 946 -723 -200 03-1 227- 1271-1 228- AP TEC H 16 Ventures Limited (2013) 90 DTR 340 (Mad.)(HC) and the decision of Hon’ble Delhi High Court in the case of CIT Vs LEMON TREE HOTELS LTD in ITA 107/2015 dated 18.8.2015 which fully endorsed the view that ESOP charges is allowable as revenue expenses. It was submitted by the ld.AR that the assessee’s ESOP Scheme 2004 and it’s accounting in the books of account of the assessee were mad…

Aptech Ltd, Mumbai vs. DCIT 8(1), Mumbai

The appeal of the revenue is dismissed

ITA 1271/MUM/2014[2009-10]Status: DisposedITAT Mumbai06 Oct 2016AY 2009-10

Bench: Hon’Ble S/Shri Joginder Singh (Jm) & Rajesh Kumar,(Am) आमकय अऩीर सं./I.T.A. No.946 & 723/Mum/2013 (ननधधायण वषा / Assessment Year :2007-08 & 2008-09)

For Appellant: Shri S C Tiwari and Rutuja N
Section 14ASection 40

…her held that the expenditures is incurred on the date of vesting of option. Further the ld.AR relied on the decision of the Hon’ble Madras High Court in the case of CIT v. PVP ITA No . 946 -723 -200 03-1 227- 1271-1 228- AP TEC H 16 Ventures Limited (2013) 90 DTR 340 (Mad.)(HC) and the decision of Hon’ble Delhi High Court in the case of CIT Vs LEMON TREE HOTELS LTD in ITA 107/2015 dated 18.8.2015 which fully endorsed the view that ESOP charges is allowable as revenue expenses. It was submitted by the ld.AR that the assessee’s ESOP Scheme 2004 and it’s accounting in the books of account of the assessee were mad…

Aptech Ltd, Mumbai vs. DCIT 8(1), Mumbai

The appeal of the revenue is dismissed

ITA 946/MUM/2013[2007-08]Status: DisposedITAT Mumbai06 Oct 2016AY 2007-08

Bench: Hon’Ble S/Shri Joginder Singh (Jm) & Rajesh Kumar,(Am) आमकय अऩीर सं./I.T.A. No.946 & 723/Mum/2013 (ननधधायण वषा / Assessment Year :2007-08 & 2008-09)

For Appellant: Shri S C Tiwari and Rutuja N
Section 14ASection 40

…her held that the expenditures is incurred on the date of vesting of option. Further the ld.AR relied on the decision of the Hon’ble Madras High Court in the case of CIT v. PVP ITA No . 946 -723 -200 03-1 227- 1271-1 228- AP TEC H 16 Ventures Limited (2013) 90 DTR 340 (Mad.)(HC) and the decision of Hon’ble Delhi High Court in the case of CIT Vs LEMON TREE HOTELS LTD in ITA 107/2015 dated 18.8.2015 which fully endorsed the view that ESOP charges is allowable as revenue expenses. It was submitted by the ld.AR that the assessee’s ESOP Scheme 2004 and it’s accounting in the books of account of the assessee were mad…

Aptech Ltd, Mumbai vs. DCIT 8(1), Mumbai

The appeal of the revenue is dismissed

ITA 723/MUM/2013[2008--09]Status: DisposedITAT Mumbai06 Oct 2016

Bench: Hon’Ble S/Shri Joginder Singh (Jm) & Rajesh Kumar,(Am) आमकय अऩीर सं./I.T.A. No.946 & 723/Mum/2013 (ननधधायण वषा / Assessment Year :2007-08 & 2008-09)

For Appellant: Shri S C Tiwari and Rutuja N
Section 14ASection 40

…her held that the expenditures is incurred on the date of vesting of option. Further the ld.AR relied on the decision of the Hon’ble Madras High Court in the case of CIT v. PVP ITA No . 946 -723 -200 03-1 227- 1271-1 228- AP TEC H 16 Ventures Limited (2013) 90 DTR 340 (Mad.)(HC) and the decision of Hon’ble Delhi High Court in the case of CIT Vs LEMON TREE HOTELS LTD in ITA 107/2015 dated 18.8.2015 which fully endorsed the view that ESOP charges is allowable as revenue expenses. It was submitted by the ld.AR that the assessee’s ESOP Scheme 2004 and it’s accounting in the books of account of the assessee were mad…

DCIT 8(1), Mumbai vs. Apatech Ltd, Mumbai

The appeal of the revenue is dismissed

ITA 1228/MUM/2013[2008-09]Status: DisposedITAT Mumbai06 Oct 2016AY 2008-09

Bench: Hon’Ble S/Shri Joginder Singh (Jm) & Rajesh Kumar,(Am) आमकय अऩीर सं./I.T.A. No.946 & 723/Mum/2013 (ननधधायण वषा / Assessment Year :2007-08 & 2008-09)

For Appellant: Shri S C Tiwari and Rutuja N
Section 14ASection 40

…her held that the expenditures is incurred on the date of vesting of option. Further the ld.AR relied on the decision of the Hon’ble Madras High Court in the case of CIT v. PVP ITA No . 946 -723 -200 03-1 227- 1271-1 228- AP TEC H 16 Ventures Limited (2013) 90 DTR 340 (Mad.)(HC) and the decision of Hon’ble Delhi High Court in the case of CIT Vs LEMON TREE HOTELS LTD in ITA 107/2015 dated 18.8.2015 which fully endorsed the view that ESOP charges is allowable as revenue expenses. It was submitted by the ld.AR that the assessee’s ESOP Scheme 2004 and it’s accounting in the books of account of the assessee were mad…

ACIT 8(1), Mumbai vs. Apatech Ltd, Mumbai

The appeal of the revenue is dismissed

ITA 1227/MUM/2013[2007-08]Status: DisposedITAT Mumbai06 Oct 2016AY 2007-08

Bench: Hon’Ble S/Shri Joginder Singh (Jm) & Rajesh Kumar,(Am) आमकय अऩीर सं./I.T.A. No.946 & 723/Mum/2013 (ननधधायण वषा / Assessment Year :2007-08 & 2008-09)

For Appellant: Shri S C Tiwari and Rutuja N
Section 14ASection 40

…her held that the expenditures is incurred on the date of vesting of option. Further the ld.AR relied on the decision of the Hon’ble Madras High Court in the case of CIT v. PVP ITA No . 946 -723 -200 03-1 227- 1271-1 228- AP TEC H 16 Ventures Limited (2013) 90 DTR 340 (Mad.)(HC) and the decision of Hon’ble Delhi High Court in the case of CIT Vs LEMON TREE HOTELS LTD in ITA 107/2015 dated 18.8.2015 which fully endorsed the view that ESOP charges is allowable as revenue expenses. It was submitted by the ld.AR that the assessee’s ESOP Scheme 2004 and it’s accounting in the books of account of the assessee were mad…

DCIT, Chennai vs. M/S. Sify Technologies Ltd., Chennai

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

ITA 859/CHNY/2010[2007-08]Status: DisposedITAT Chennai08 Jun 2016AY 2007-08

Bench: Shri Chandra Poojari & Shri G. Pavan Kumar

For Appellant: Dr. M.M.Bhusari, IRS, CITFor Respondent: Shri. R. Vijayaraghavan, Advocate
Section 143(1)Section 143(3)Section 145(2)Section 148Section 40

…are allotted through SEBI guidelines and expenditure is in the nature of Revenue expenditure and claimed deduction and ld. Authorised Representative supported his arguments with decision of Jurisdictional High Court in the case of CIT vs. PVP Ventures Ltd 90 DTR 340 (Mad) wherein it held that staff welfare expenditure incurred by the assessee in respect of Employees Staff Option Plan as per SEBI guidelines is an ascertained liability and is allowable as expenditure in computation of :- 23 -: ITA No. 435, 439 & 859/Mds/2010. income. Considering the jurisdictional High Court decision, we uphold the order of…

DCIT, Chennai vs. M/S. Sify Technologies Ltd., Chennai

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

ITA 439/CHNY/2010[2006-07]Status: DisposedITAT Chennai08 Jun 2016AY 2006-07

Bench: Shri Chandra Poojari & Shri G. Pavan Kumar

For Appellant: Dr. M.M.Bhusari, IRS, CITFor Respondent: Shri. R. Vijayaraghavan, Advocate
Section 143(1)Section 143(3)Section 145(2)Section 148Section 40

…are allotted through SEBI guidelines and expenditure is in the nature of Revenue expenditure and claimed deduction and ld. Authorised Representative supported his arguments with decision of Jurisdictional High Court in the case of CIT vs. PVP Ventures Ltd 90 DTR 340 (Mad) wherein it held that staff welfare expenditure incurred by the assessee in respect of Employees Staff Option Plan as per SEBI guidelines is an ascertained liability and is allowable as expenditure in computation of :- 23 -: ITA No. 435, 439 & 859/Mds/2010. income. Considering the jurisdictional High Court decision, we uphold the order of…

DCIT, Chennai vs. M/S. Sify Technologies Ltd., Chennai

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

ITA 435/CHNY/2010[2001-02]Status: DisposedITAT Chennai08 Jun 2016AY 2001-02

Bench: Shri Chandra Poojari & Shri G. Pavan Kumar

For Appellant: Dr. M.M.Bhusari, IRS, CITFor Respondent: Shri. R. Vijayaraghavan, Advocate
Section 143(1)Section 143(3)Section 145(2)Section 148Section 40

…are allotted through SEBI guidelines and expenditure is in the nature of Revenue expenditure and claimed deduction and ld. Authorised Representative supported his arguments with decision of Jurisdictional High Court in the case of CIT vs. PVP Ventures Ltd 90 DTR 340 (Mad) wherein it held that staff welfare expenditure incurred by the assessee in respect of Employees Staff Option Plan as per SEBI guidelines is an ascertained liability and is allowable as expenditure in computation of :- 23 -: ITA No. 435, 439 & 859/Mds/2010. income. Considering the jurisdictional High Court decision, we uphold the order of…

Shriram Insight Share Brokers Limited, Chennai vs. DCIT, Chennai

In the result, I.T.A. Nos

ITA 735/CHNY/2015[2011-2012]Status: DisposedITAT Chennai05 May 2016AY 2011-2012

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकर अपील सं./Ita Nos.733, 734 & 735/Mds/2015 "नधा"रण वष" / Assessment Years : 2008-09, 2010-11 & 2011-12

For Appellant: Shri R. Sivaraman, AdvocateFor Respondent: Shri Arun C. Bharat, CIT
Section 143(3)Section 147Section 148Section 37

…hare. According to the Ld. D.R., the ESOP Scheme cannot be extended for reimbursing the expenditure incurred by the Trust to buy back the shares from the assessee’s employees. Referring to the judgment of Madras High Court in CIT-III v. PVP Ventures Limited (211 Taxmann 554), the Ld. D.R. submitted that in the case before the Madras High Court, the issue was whether the excess market price paid by the assessee over and above the value of the shares allotted to the employees are allowable as deduction or not? In this case, it is not the excess market value paid by the company for allotting the shares to its empl…

Shriram Insight Share Brokers Limited, Chennai vs. DCIT, Chennai

In the result, I.T.A. Nos

ITA 734/CHNY/2015[2010-2011]Status: DisposedITAT Chennai05 May 2016AY 2010-2011

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकर अपील सं./Ita Nos.733, 734 & 735/Mds/2015 "नधा"रण वष" / Assessment Years : 2008-09, 2010-11 & 2011-12

For Appellant: Shri R. Sivaraman, AdvocateFor Respondent: Shri Arun C. Bharat, CIT
Section 143(3)Section 147Section 148Section 37

…hare. According to the Ld. D.R., the ESOP Scheme cannot be extended for reimbursing the expenditure incurred by the Trust to buy back the shares from the assessee’s employees. Referring to the judgment of Madras High Court in CIT-III v. PVP Ventures Limited (211 Taxmann 554), the Ld. D.R. submitted that in the case before the Madras High Court, the issue was whether the excess market price paid by the assessee over and above the value of the shares allotted to the employees are allowable as deduction or not? In this case, it is not the excess market value paid by the company for allotting the shares to its empl…

Shriram Insight Share Brokers Limited, Chennai vs. DCIT, Chennai

In the result, I.T.A. Nos

ITA 733/CHNY/2015[2008-2009]Status: DisposedITAT Chennai05 May 2016AY 2008-2009

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकर अपील सं./Ita Nos.733, 734 & 735/Mds/2015 "नधा"रण वष" / Assessment Years : 2008-09, 2010-11 & 2011-12

For Appellant: Shri R. Sivaraman, AdvocateFor Respondent: Shri Arun C. Bharat, CIT
Section 143(3)Section 147Section 148Section 37

…hare. According to the Ld. D.R., the ESOP Scheme cannot be extended for reimbursing the expenditure incurred by the Trust to buy back the shares from the assessee’s employees. Referring to the judgment of Madras High Court in CIT-III v. PVP Ventures Limited (211 Taxmann 554), the Ld. D.R. submitted that in the case before the Madras High Court, the issue was whether the excess market price paid by the assessee over and above the value of the shares allotted to the employees are allowable as deduction or not? In this case, it is not the excess market value paid by the company for allotting the shares to its empl…

Ranbaxy Laboratories Ltd., New Delhi vs. Addl. CIT, New Delhi

In the result, we direct the AO to reduce the book profit u/s 115JB of the Act by the amount of reversal of the provision of Rs

ITA 196/DEL/2013[2008-09]Status: DisposedITAT Delhi25 Apr 2016AY 2008-09

Bench: Sh. I. C.Sudhir Judicialmember & Sh. Prashant Maharishia.Y.: - 2008-09 Ranbaxy Laboratories Ltd. Vs Acit 12Th Floor, Devika Tower, Range -15 6, Nehru Place New Delhi New Delhi Pan No. Aaacr0127N (Appellant) (Respondent)

For Appellant: 1. Shri Ajay Vohra, Sr. AdvFor Respondent: Shri Amrendra Kumar, CIT, DR
Section 143Section 143(3)Section 92D

…Page 1 of 134 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I’, NEW DELHI BEFORE SH. I. C.SUDHIR JudicialMember AND SH. PRASHANT MAHARISHI, Accountant Member A.Y.: - 2008-09 Ranbaxy Laboratories Ltd. Vs ACIT 12th Floor, Devika Tower, Range -15 6, Nehru Place New Delhi New Delhi PAN No. AAACR0127N (APPELLANT) (RESPONDENT) Date of pronouncement 25/04/2016 Assessee by: 1. Shri Ajay Vohra, Sr. Adv. with Sh. Rohit Jain, Adv.and Ms. Deepanvee Rao,Adv. on corporate tax issues 2. Sh. Rahul Mitra, C.A. with Sh. Derendra Gulari, C.A and Sh. Vinay Verma, C.A. on transfer pricing issues Revenue by: Shri Amrendra Kumar…

Subex Limited, Bangalore vs. DCIT, Bangalore

In the result, Revenue’s appeal is partly allowed

ITA 373/BANG/2015[2010-11]Status: DisposedITAT Bangalore18 Mar 2016AY 2010-11

Bench: Shri B. Ramakotaiah & Shri Narendra Kumar Choudhury

For Appellant: Shri Raghunathan S., AdvocateFor Respondent: Ms. Neera Malhotra, CIT-II(DR)
Section 10ASection 143(3)Section 35D

…counsel for the Assessee has before us placed reliance on the decision of the Hon’ble Supreme Court in the case of Woodward Governors 312 ITR 254 and the decision of the decision of the Hon’ble Madras High Court in the case of CIT Vs. PVP Ventures Ltd. (2012) 23 Taxmann.com 286 (Mad.). 39. The factual position that the exchange fluctuation is owing to restatement of FCCBs is not disputed. The admitted position is that FCCBs were issued for purpose IT(TP)A Nos.373 & 374/Bang/2015 Page 12 of 27 of acquisition of a new industrial undertaking and was therefore on capital account. The Hon’ble supreme Court in the ca…

Addl Cirt G 3(2), Mumbai vs. Aditya Birla Nuvo Ltd, Mumbai

Appeal of the assessee is partly allowed

ITA 3178/MUM/2012[2008-09]Status: DisposedITAT Mumbai09 Dec 2015AY 2008-09
For Appellant: Shri J.D. MistriFor Respondent: Shri E. Sankaran-CIT(DR)
Section 143(3)Section 145Section 14ASection 254(1)

…आयकर अपीलीय अिधकरण, मुंबई ‘ए’ खंडपीठ Income-tax Appellate Tribunal -“A”Bench Mumbai सव"ी राजे"",लेखा सद"य एवं अिमत शु"ल "याियक सद"य Before S.Sh.Rajendra,Accountant Member and Amit Shukla,Judicial member आयकर आयकर आयकर अपील आयकर अपील अपील संसंसंसं /ITA No.3178/M/2012, िनधा"रण अपील िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" /Assessment Year 2008-09 वष" DCIT-LTU, Aditya Birla Nuvo Ltd. (Formerly World Trade Centre, 28th Floor, known as Indian Rayon and Industries Limited)A4, Aditya Birla Centre, Centre-1, Cuffe Parade Vs. S.K. Ahire Marg,Worli, Mumbai-400 005. Mumbai-400 030. PAN:AACI 1747 H आयकर आयकर अपील अपील संसंसं…

Tata Consultancy Services Ltd, Mumbai vs. Addl CIT 2(3), Mumbai

The appeal is partly allowed

ITA 6820/MUM/2010[2005-06]Status: DisposedITAT Mumbai04 Nov 2015AY 2005-06

Bench: Sh. A.D. Jain & Sh. Rajendraassessment Year: 2005-06 Pan : Aaacr4849R M/S. Tata Consultancy Services Ltd. Vs. Addl. Commr. Of Income-Tax, 9Th Floor, Nirmal Building, Range 2(3), Nariman Point, Mumbai. Mumbai. (Appellant) (Respondent) Appellant By:Sh. Dinesh Vyas, Sr. Advocate Respondent By:Sh. N.K. Chand, Cit(Dr) Date Of Hearing : 30/07/2015 Date Of Pronouncement: 04/11/2015 Order Per A.D. Jain, Jm

For Appellant: Sh. Dinesh Vyas, Sr. AdvocateFor Respondent: Sh. N.K. Chand, CIT(DR)
Section 14ASection 30Section 40Section 70Section 90Section 91

…IN INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “E” MUMBAI. BEFORE SH. A.D. JAIN, JUDICIAL MEMBER AND SH. RAJENDRA, ACCOUNTANT MEMBER Assessment Year: 2005-06 PAN : AAACR4849R M/s. Tata Consultancy Services Ltd. vs. Addl. Commr. of Income-tax, 9th Floor, Nirmal Building, Range 2(3), Nariman Point, Mumbai. Mumbai. (Appellant) (Respondent) Appellant by:Sh. Dinesh Vyas, Sr. Advocate Respondent by:Sh. N.K. Chand, CIT(DR) Date of hearing : 30/07/2015 Date of pronouncement: 04/11/2015 ORDER PER A.D. JAIN, JM This is assessee’s appeal for the assessment year 2005-06 against the order dated 03.08.2010, passed by the ld.…

Asst CIT 4(3), Mumbai vs. People Interactive (I) P.Ltd, Mumbai

ITA 6990/MUM/2013[2007-08]Status: DisposedITAT Mumbai21 Oct 2015AY 2007-08

Bench: Shri Shailendra Kumar Yadav & Shri Ramit Kochar

For Appellant: Sh. R. S.SamariaFor Respondent: Shri B S Bisht
Section 143(3)Section 147Section 148Section 151Section 37

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, C ,मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “C”, MUMBAI Before Shri Shailendra Kumar Yadav, Judicial Member, and Shri Ramit Kochar, Accountant Member ITA Nos.6990/Mum/2013 & 6986/Mum/2013 Assessment Years : 2007-08 & 2008-09 ACIT 4(3) People Interactive India Private 6TH Floor, Room No. 649 Limited, 205, Shiv E Numh v. 2nd Floor,Dr.Annie Besant Aayakar Bhawan,Mumbai- 400020 Road, Worli, Mumbai -400018 PAN AAECCS7931B (Appellant) (Respondent) Assessment Year 2009-10 People Interactive India Private ACIT 4(3) 6TH Floor, Room No. 649 Limited, 205, Shiv E Numh v…