CIT v. Reliance Communication Infrastructure Ltd.

207 Taxmann 219High Court2012#8883 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2025.

Sections most often in play

Section 36(1)(iii)Section 10(38)Section 14A Section 32(1)(ii)Section 40(A)(2)

Issues it is cited on

section 36(1)(iii)section 36(1)section 36 person company section 143(3)india total income business interest

Judgments citing CIT v. Reliance Communication Infrastructure Ltd.

DCIT, C-V, LUDHIANA vs. M/S HERO CYCLES LTD., LUDHIANA

In the result, appeal of the Department is dismissed and the appeal of the assessee is allowed

ITA 588/CHANDI/2018[2012-13]Status: DisposedITAT Chandigarh08 Sept 2025AY 2012-13

Bench: SHRI. RAJPAL YADAV (Vice President), SHRI. KRINWANT SAHAY, AM आयकर अपील सं. / ITA No. 588/Chd/2018 निर्धारण वर्ष / Assessment Years : 2012-13 The DCIT C-V, Ludhiana बनाम M/s Hero Cycles Ltd. Hero Nagar, G.T. Road Ludhiana स्थायी लेखा सं./PAN NO: AAACH4073P अपीलार्थी/Appellant प्रत्यर्थी / Respondent आयकर अपील सं. / ITA No. 473/Chd/2018 निर्धारण वर्ष / Assessment Years : 2012-13 M/s Hero Cycles Ltd. Hero Nagar, G.T. Road Ludhiana बनाम The ACIT C-V, Ludhiana स्थायी लेखा सं./PAN NO: AAACH4073P

For Appellant: Shri Ashwani Kumar, Shri Ashish Aggarwal &For Respondent: Shri Manav Bansal, CIT, DR

Section 10(38)Section 143(1)Section 14ASection 36(1)(iii)

…आयकर अपीलीय अिधकरण,च"ीगढ़ "ायपीठ “ए” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE "ी राजपाल यादव, उपा"" एवं "ी कृणव" सहाय, लेखा सद" BEFORE: SHRI. RAJPAL YADAV, VP & SHRI. KRINWANT SAHAY, AM आयकर अपील सं./ ITA No. 588/Chd/ 2018 िनधा"रण वष" / Assessment Years : 2012-13 The DCIT बनाम M/s Hero Cycles Ltd. C-V, Ludhiana Hero Nagar, G.T. Road Ludhiana "ायी लेखा सं./PAN NO: AAACH4073P अपीलाथ"/Appellant ""थ"/Respondent आयकर अपील सं./ ITA No. 473/Chd/ 2018 िनधा"रण वष" / Assessment Years : 2012-13 M/s Hero Cycles Ltd. बनाम The ACIT Hero Nagar, G.T. Road Ludhia…

ASST. COMMISSIONER OF INCOME TAX 8(2)(1), MUMBAI, AYAKAR BHAVAN vs. PIRAMAL GLASS PRIVATE LIMITED, MUMBAI

In the result, the appeal of the Revenue is dismissed

ITA 1232/MUM/2024[2021-22]Status: DisposedITAT Mumbai27 Sept 2024AY 2021-22

Bench: Shri Om Prakash Kant () & Shri Raj Kumar Chauhan () Assessment Year: 2021-22 Asst. Cit-8(2)(1), Piramal Glass Pvt. Ltd., Room No. 481, Aayakar Bhavan, 6Th Floor, Piramal Tower Annexe Maharishi Karve Road, Vs. Ganpatrao Kadam Marg, Lower Mumbai-400020. Parel, Mumbai-400013. Pan No. Aabcg 0093 R Appellant Respondent

For Respondent: Mr. Ronak Doshi &

Section 36(1)(ii)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI RAJ KUMAR CHAUHAN (JUDICIAL MEMBER) Assessment Year: 2021-22 Asst. CIT-8(2)(1), Piramal Glass Pvt. Ltd., Room No. 481, Aayakar Bhavan, 6th floor, Piramal Tower Annexe Maharishi Karve Road, Vs. Ganpatrao Kadam Marg, Lower Mumbai-400020. Parel, Mumbai-400013. PAN NO. AABCG 0093 R Appellant Respondent : Mr. Ronak Doshi & Assessee by Mr. Priyank Gala Revenue by : Mr. Suresh Gaikwad, Sr. DR Date of Hearing : 13/08/2024 Date of pronouncement : 27/09/2024 ORDER PER OM PRAKASH KANT, AM This appeal b…

THE INDIAN HOTELS CO. LTD.,MUMBAI vs. PR. CIT-1, MUMBAI

In the result, the appeal of the assessee is hereby allowed

ITA 950/MUM/2021[2014-15]Status: DisposedITAT Mumbai12 Apr 2022AY 2014-15

Bench: Shri Amarjit Singh, Jm & Shri S. Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No.950/Mum/2021 (ननधधारण वर्ा / Assessment Years: 2014-15) बनधम/ The Indian Hotels Company Pcit-1 Room No.330, 3Rd Floor, Ltd. Vs. 9Th Floor, Express Towers, Aayakar Bhavan, Barrister Rajini Patel Marg, Maharishi Karve Road, Nariman Point, Mumbai- Mumbai-400020. 400021. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaact3957G (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee By: Shri K. K. Ved Revenue By: Shri Surendra Kumar (Dr) सुनवाई की तारीख / Date Of Hearing: 17/03/2022 घोषणा की तारीख /Date Of Pronouncement: 12/04/2022 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Present Appeal Against The Order Dated 31.03.2021 Passed By The Principal Commissioner Of Income Tax-01, Mumbai [Hereinafter Referred To As The “Pcit”] Relevant To The A.Y.2014-15 In Which The Principal Commissioner Of Income Tax-01 Has Invoked The Revisional Power U/S 263 Of The I.T. Act, 1961. 2. The Assessee Has Raised The Following Grounds Of Appeal: - “Re.: Validity Of Order U/S, 263; On The Facts & In The Circumstances Of The Case & In Law, The Impugned Order Dated 31 March 2021 Passed Under Section 263 Of The Act Is Without Jurisdiction & Bad In Law. Without Prejudice To The Above, On The Facts & Circumstances Of The Case & In Law, The Principal Commissioner Of Income Tax (“Pcit”) Has Erred In Passing The Order Dated 31 March 2021 U/S. 263 Of The Act.

For Appellant: Shri K. K. VedFor Respondent: Shri Surendra Kumar (DR)

Section 143(3)Section 144CSection 263Section 36

…istics (P) Limited (ITA No. 677/Mds/2012) wherein it observed that “the loans had been advanced as a measure of commercial expediency and that the funds were used by the subsidiary for the purpose of business only.” Reliance Communications Infrastructure Ltd (207 Taxmann 219) (Bom) - In this case, advances given to subsidiary in consideration to execute counter guarantees on behalf of the assessee was held to be out of commercial expediency for furthering the business of the assessee shall not attract disallowance of interest. SP. Jaiswal Estates (P.) Ltd (147 TT] 649) (Kol) - In this case, the assessee advanced…

DCIT CIR 3(3)(2), MUMBAI vs. TULIP HOTELS P.LTD, MUMBAI

In the result, appeal of the Revenue is dismissed

ITA 5151/MUM/2015[2011-12]Status: DisposedITAT Mumbai14 Mar 2018AY 2011-12

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm Dcit Cir 3(3)(2) Vs. M/S. Tulip Hotels Pvt.Ltd., R.No.609, 6Th Floor Chandermukhi Building Aayakar Bhavan (Basement), Behind The M.K.Road, Oberoi Nariman Point Mumbai – 400 020 Mumbai – 400 021 Pan/Gir No. Aaact9446Q Appellant) .. Respondent)

Section 10Section 143Section 143(3)Section 14A

…investment is in subsidiary companies purely for purpose of furthering the business of the assessee or, there is no actual expenditure incurred on earning of exempt income. 5.1.8 I find guidance in CIT v Reliance Communication Infrastructure Ltd (Bombay H.C.) 207 Taxmann 219 wherein it was held that that investments made in subsidiary company and money advanced to related company were for furthering business of assessee, no disallowance of interest paid on borrowed capital could be made . Similarly, in EIH Hotels Ltd v. DCIT (Chennai ITAT) ITA 1503&1624/Mds/2012 it was held that the investments made by the assess…

LAQSHYA MEDIA P.LTD,MUMBAI vs. ASST CIT 10(2)(1), MUMBAI

Appeal of the AO is dismissed

ITA 1820/MUM/2016[2011-12]Status: DisposedITAT Mumbai03 Jan 2018AY 2011-12

For Appellant: Shri Rajan Vora, Hemen ChandariyaFor Respondent: Shri Saurabh Deshpande-DR

Section 143(3)Section 254(1)

…been placed upon following judicial pronouncements for various contentions:- i. S.A.Builders Vs. CIT [Supreme Court 288 ITR 1] ii. Hero Cycles Pvt. Ltd. Vs. CIT [Supreme Court] [Civil Appeal No. 514 of 2008] iii. CIT Vs Reliance Communication Infrastructure [207 Taxmann 219 Bombay High Court] iv. CIT Vs Reliance Utilities [313 ITR 340 Bombay High Court] v. CIT Vs Ashok Commercial Enterprises [Bombay High Court] [ITA-L No. 2985 of 2009)] vi. CIT Vs. HDFC Bank Ltd [Bombay High Court][ITA No, 330 of 2012] Per Contra, Ld. DR justified the disallowances made by lower authorities on the ground that deduction thereof c…

ACIT 10(2)(1), MUMBAI vs. LAQSHYA MEDIA P.LTD, MUMBAI

Appeal of the AO is dismissed

ITA 1774/MUM/2016[2011-12]Status: DisposedITAT Mumbai03 Jan 2018AY 2011-12

For Appellant: Shri Rajan Vora, Hemen ChandariyaFor Respondent: Shri Saurabh Deshpande-DR

Section 143(3)Section 254(1)

ALFA DISTILLERIES PVT. LTD.,MUMBAI vs. ITO 2(1)(1), MUMBAI

In the result, appeal of the Assessee in ITA No

ITA 1570/MUM/2015[2010-11]Status: DisposedITAT Mumbai24 Nov 2017AY 2010-11

Bench: Shri Joginder Singh & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.1570/Mum/2015 (नििाारण वर्ा / Assessment Year: 2010-11)

For Appellant: Shri. K. Shivaram & NeelamFor Respondent: Shri. Rajesh Kumar Yadav,DR

Section 133Section 143(3)Section 41(1)Section 43B

…आयकर अपीऱीय अधिकरण “A” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI JOGINDER SINGH, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपीऱ सं./I.T.A. No.1570/Mum/2015 (नििाारण वर्ा / Assessment Year: 2010-11) बिाम/ Alfa Distilleries Pvt. Ltd. ITO 2(1)(1), Mumbai Alfa House,5, Ground floor, Varma Chambers, Homji v. Street, Fort, Mumbai 400001 स्थायी ऱेखा सं./ PAN : AAACA5488K (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee by: Shri. K. Shivaram & Neelam Jadhav Revenue by : Shri. Rajesh Kumar Yadav,DR सुनवाई की तारीख /Date of Hearing : 20.09.2017…

E-CITY INVESTMENTS & HOLDINGS COMAPNY P. LTD,MUMBAI vs. DCIT CIR 8(1), MUMBAI

In the result appeal filed by the assessee for the Asst

ITA 1153/MUM/2015[2008-09]Status: DisposedITAT Mumbai15 Feb 2017AY 2008-09

Bench: Shri B.R.Baskaran (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2008-09

For Appellant: Shri. Jay BhansaliFor Respondent: Shri. Suman Kumar

Section 115JSection 143(1)Section 143(3)(ii)Section 271(1)(c)Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “E”, MUMBAI BEFORE SHRI B.R.BASKARAN (AM) AND SHRI RAM LAL NEGI (JM) Assessment Year: 2008-09 E-City Investments & Holdings The Dy.CIT, Circle – 8(1), Company Private Limited. Room No. 210, 2nd Floor, 844/4, Shah Industrial Estate, Aayakar Bhavan, Off. New Link Road, Vs. Mumbai-400 020. Opp. Laxmi Industrial Estate, Andheri (West), Mumbai- 400053. PAN:- AAACE8030F (Appellant) (Respondent) Appellant by : Shri. Jay Bhansali. Respondent by : Shri. Suman Kumar Date of Hearing: 10/02/2017 Date of Pronouncement: 15/02/2017 O R D E R PER RAM LAL NEGI, JM This…

PIRAMAL GLASS LTD,MUMBAI vs. DCIT 7(3)(2), MUMBAI

The appeal of the assessee stands partly allowed

ITA 157/MUM/2016[2011-12]Status: DisposedITAT Mumbai04 Jan 2017AY 2011-12

Bench: Shri Amit Shukla, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No. 157/Mum/2016 ("नधा"रण वष" / Assessment Year : 2011-2012) M/S Piramal Glass Ltd. Deputy Commissioner Of (Earlier Known As ‘Gujarat Glass Pvt. Ltd.’) Income Tax 7(3)(2) बनाम/ Room No. 669A, 6Th Floor Piramal Tower Ganpatrao Kadam Marg Aaykar Bahwan Vs. Lower Parel M.K.Road, Churchgate Mumbai 400013 Mumbai 400020 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aabcg-0093-R (अपीलाथ" /Appellant) (""यथ" / Respondent) :

Section 115PSection 143(3)Section 156Section 92C

…dated 02/03/2016 ii. Assessee’s own case for AY 2006-07 ITA No. 8360/M/10 order dated 16/12/2016 iii. S.A.Builders Vs. CIT [Supreme Court 288 ITR 1] iv. CIT Vs Reliance Utilities [313 ITR 340 Bombay High Court] v. CIT Vs Reliance Communication Infrastructure [207 Taxmann 219 Bombay High Court] vi. CIT Vs. Phil Corp. Ltd [244 CTR 226 Bombay High Court] vii. CIT Vs Shristi Securities [321 ITR 498 Bombay High Court] Per Contra, Ld. DR supported the stand lower authorities. We have heard various contentions and perused relevant material including cited case laws. After analyzing the various judicial pronouncements,…

LAQSHYA MEDIA P.LTD,MUMBAI vs. DCIT 10(2)(1), MUMBAI

Appeal stand allowed for statistical purposes

ITA 500/MUM/2015[2010-11]Status: FixedITAT Mumbai04 Jan 2017AY 2010-11

Bench: Shri Amit Shukla, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No. 500/Mum/2015 ("नधा"रण वष" / Assessment Year: 2010-2011) M/S Laqshya Media Private Deputy Commissioner Of Ltd. Income Tax 10(2)(1) Laqshya House Room No. 209 बनाम/ Saraswati Baug Aaykar Bahwan Vs. Society Road, Jgeshwari (E) M.K.Road Mumbai 400060 Churchgate Mumbai 400020 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaacl-5004-C (अपीलाथ" /Appellant) (""यथ" / Respondent) :

Section 143(3)Section 271(1)(c)Section 36(1)(iii)Section 92C

DCIT CIR 3(3), MUMBAI vs. VIDEOCON INDUSTRIES LTD, MUMBAI

In the result, the Revenue’s appeal for A

ITA 5715/MUM/2013[2008-09]Status: DisposedITAT Mumbai31 May 2016AY 2008-09

Bench: Shri Jason P. Boaz & Shri Sandeep Gosaindcit, Circle 3(3) Ms/ Videocon Industires Ltd. Room No. 609, 6Th Floor 171-C, Mittal Court Vs. Àayakar Bhavan, M.K. Road Nariman Point Mumbai 400020 Mumbai 400021 Pan - Aabcv4012H Appellant Respondent

For Appellant: Shri G.M. DossFor Respondent: Shri Shailesh S. Shaw

Section 143(3)Section 147Section 148Section 154Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL "F" Bench, Mumbai Before Shri Jason P. Boaz, Accountant Member and Shri Sandeep Gosain, Judicial Member DCIT, Circle 3(3) Ms/ Videocon Industires Ltd. Room No. 609, 6th Floor 171-C, Mittal Court Vs. Àayakar Bhavan, M.K. Road Nariman Point Mumbai 400020 Mumbai 400021 PAN - AABCV4012H Appellant Respondent Appellant by: Shri G.M. Doss Respondent by: Shri Shailesh S. Shaw Date of Hearing: 25.05.2016 Date of Pronouncement: 31.05.2016 O R D E R Per Jason P. Boaz, A.M. This appeal by the Revenue is directed against the order of the CIT(A)- 7, Mumbai dated 26.04.2013 for A.Y. 20…

E-CITY INVESTMENTS & HOLDINGS CO. PVT. LTD.,MUMBAI vs. D.C.I.T. RG. 8(1) (OSD), MUMBAI

The appeal of the assessee is allowed

ITA 8382/MUM/2011[2008-09]Status: DisposedITAT Mumbai03 Feb 2016AY 2008-09

Bench: Shri Joginder Singh & Shri Ashwani Tanejaassessment Year: 2008-09 E-City Investments & Holdings Dcit, Company Private Limited, Range-8(1)(Osd), बनाम/ 844/4, Shah Industrial Estate, Aayakar Bhavan, Vs. Off. New Link Road, Opp. M.K. Road, Laxmi Industrial Estate, Mumbai-400020 Andheri (West), Mumbai-400053 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aaace8030F "नधा"रती क" ओर से / Assessee By Shri Vijay Mehta राज"व क" ओर से / Revenue By Mr.J. Saravanan -Dr

Section 143(3)Section 36(1)(iii)

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ई,मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “E”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी अ"नी तनेजा, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Ashwani Taneja, Accountant Member Assessment Year: 2008-09 E-City Investments & Holdings DCIT, Company Private Limited, Range-8(1)(OSD), बनाम/ 844/4, Shah Industrial Estate, Aayakar Bhavan, Vs. Off. New Link Road, Opp. M.K. Road, Laxmi Industrial Estate, Mumbai-400020 Andheri (West), Mumbai-400053 ("नधा"रती /Assessee) (राज"व /Revenue) PAN. No.AAACE8030F "नधा"रती क" ओर से / Assessee by Shr…