CIT v. Reliance Industrial Infrastructure Ltd. (234 Taxmann 256)

GOLDMOHUR DESIGN AND APPAREL PARK LTD.,MUMBAI vs. PR. COMM. OF INCOME TAX - 7, MUMBAI

ITA 3971/MUM/2017[2012-13]Status: DisposedITAT Mumbai31 Jul 2020AY 2012-13

Bench: Shri S.Rifaur Rahman & Shri Ravish Soodgoldmohar Design & Pr. Cit-7 R. No. 628, 6Th Floor, Apparel Park Ltd. 145, Goldmohar Mill, Aayakar Bhavan, M.K. Road, Vs. Dada Saheb Phalke Road, Mumbai – 400 020 Dadar (E), Mumbai- 400 014 Pan – Aadcg1613M (Appellant) (Respondent)

For Appellant: Shri Vipul JoshiFor Respondent: Shri. T. Kipgen &

Section 143Section 143(2)Section 143(3)Section 263

…Goldmohar Desine and Apparel Park Ltd. Vs. Pr. CIT-7 1 ITA No.3971/Mum/2017 A.Y 2012-13 IN THE INCOME TAX APPELLATE TRIBUNAL “G” Bench, Mumbai Before Shri S.Rifaur Rahman, Accountant Member and Shri Ravish Sood, Judicial Member Goldmohar Design and Pr. CIT-7 R. No. 628, 6th Floor, Apparel Park Ltd. 145, Goldmohar Mill, Aayakar Bhavan, M.K. Road, Vs. Dada Saheb Phalke Road, Mumbai – 400 020 Dadar (E), Mumbai- 400 014 PAN – AADCG1613M (Appellant) (Respondent) Appellant by: Shri Vipul Joshi, Ms. Dinkle Hariya & Shri Divyesh Fataria, A.Rs Respondent by: Shri. T. Kipgen & Shri Rajesh Kumar Mishra, D.Rs Date of He…

FISERV INDIA PVT. LTD.,NEW DELHI vs. ACIT CIRCLE-9(1), NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 5571/DEL/2019[2013-14]Status: DisposedITAT Delhi03 Jul 2020AY 2013-14

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishi

For Appellant: Srhi Sachit Jolly, AdvFor Respondent: Ms. Ashima Neb, Sr. DR

Section 143Section 234BSection 37Section 37(1)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B+SMC”: NEW DELHI BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No. 5571 /Del/2019 (Assessment Year: 2013-14) Fiserv India Private Limited, Vs. ACIT, Regus Elegance, Level-2, Jasola Circle-9(1), District Centre, Old Mathura New Delhi Road, Delhi PAN: AACCR0787L (Appellant) (Respondent) Assessee by : Srhi Sachit Jolly, Adv Shri Vasudevan, Adv Revenue by: Ms. Ashima Neb, Sr. DR Date of Hearing 16/03/2020 Date of pronouncement 03/ 07/2020 O R D E R PER PRASHANT MAHARISHI, A. M. 1. Assessee filed ITA number 5571/Del…

BHARAT PETROLEUM CORPORATION LTD,MUMBAI vs. ACIT 2(1)(1), MUMBAI

In the result, the appeals of the assessee are partly allowed and that of the Revenue in AY 2011-12 is dismissed

ITA 2685/MUM/2018[2011-12]Status: DisposedITAT Mumbai07 Aug 2019AY 2011-12

Bench: Sri Mahavir Singh, Jm & Sri Manoj Kumar Aggarwal, Am

For Appellant: Shri Jehangir D.J. Mistri, Sr. AdvocateFor Respondent: Shri N.S. Jang Pangi, CIT DR

Section 143(3)Section 14A

…mstances of the case and in law, the ld. CIT(A) was correct in deleting the disallowance of amortization of lease premium relying on the decision of Hon’ble Bombay High Court in the case of CIT-3 vs. Reliance Industrial Infrastructure Ltd., reported in (2015) 379 ITR 340 (Bom) when the said decision is distinguishable on facts ignoring the decision of Hon’ble Delhi High Court in the case of Krishak Bharti Cooperative Ltd. vs. DCIT, ITA No. 205 of 2010 on same facts?” 14. This issue is square covered by Tribunals decision in assessee’s own case in ITAs No. 4820 & 5121/Mum/2013 for AY 2008-09 and 2009- 10 respecti…

BHARAT PETROLEUM CORPORATION LTD,MUMBAI vs. DCIT (DCIT) RG 2(1), MUMBAI

In the result, the appeals of the assessee are partly allowed and that of the Revenue in AY 2011-12 is dismissed

ITA 7606/MUM/2014[2010-11]Status: DisposedITAT Mumbai07 Aug 2019AY 2010-11

Bench: Sri Mahavir Singh, Jm & Sri Manoj Kumar Aggarwal, Am

For Appellant: Shri Jehangir D.J. Mistri, Sr. AdvocateFor Respondent: Shri N.S. Jang Pangi, CIT DR

Section 143(3)Section 14A

…mstances of the case and in law, the ld. CIT(A) was correct in deleting the disallowance of amortization of lease premium relying on the decision of Hon’ble Bombay High Court in the case of CIT-3 vs. Reliance Industrial Infrastructure Ltd., reported in (2015) 379 ITR 340 (Bom) when the said decision is distinguishable on facts ignoring the decision of Hon’ble Delhi High Court in the case of Krishak Bharti Cooperative Ltd. vs. DCIT, ITA No. 205 of 2010 on same facts?” 14. This issue is square covered by Tribunals decision in assessee’s own case in ITAs No. 4820 & 5121/Mum/2013 for AY 2008-09 and 2009- 10 respecti…

BHARAT PETROLEUM CORPORATION LTD,MUMBAI vs. ADDL CIT RG 2(1), MUMBAI

Appeal is allowed in favour of assessee

ITA 4280/MUM/2013[2008-09]Status: DisposedITAT Mumbai28 Jun 2019AY 2008-09

Bench: Hon’Ble Shri G.S. Pannu & Hon’Ble Shri Sandeep Gosain

For Appellant: Shri. J.D. MistryFor Respondent: Shri. H.N. Singh

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE HON’BLE SHRI G.S. PANNU, VICE PRESIDENT AND HON’BLE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER I.T.A. No.4280/Mum/2013 I.T.A. No.5121/Mum/2013 (Assessment Year: 2008-09) (Assessment Year: 2009-10) In the matter of Bharat Petroleum Corporation Ltd., Additional Commissioner of 3rd taxation section floor, Bharat Income Tax, Range-2(1), Bhavan-II, 4 & 6 Currimbhoy Rd. Mumbai Vs. Ballard Estate, Mumbai PAN/GIR No.AAACB2902M (Revenue) : (Assessee) Assessee by : Shri. J.D. Mistry Revenue by : Shri. H.N. Singh : 28.6.2019 Date of Hearing Date of Pronouncement : 28.…

DCIT, NEW DELHI vs. M/S. INDUS TOWERS LTD., NEW DELHI

Appeal is allowed

ITA 2242/DEL/2014[2009-10]Status: DisposedITAT Delhi07 Jun 2019AY 2009-10

Bench: Shri G. D. Agrawal & Ms Suchitra Kamble

Section 133(6)Section 143(1)Section 143(2)Section 37(1)Section 44A

…DELHI BENCH: ‘C’ NEW DELHI BEFORE SHRI G. D. AGRAWAL, VICE PRESIDENT AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER I.T.A. No.2242/DEL/2014 (A.Y 2009-10) DCIT Vs Indus Towers Ltd. Circle-11(1) Bharti Cresent-1 New Delhi Nelson Mandela Road, Vassant Kunj, Phase-2 New Delhi AABC17776B (APPELLANT) (RESPONDENT) I.T.A. No.1040/DEL/2014 (A.Y 2009-10) Indus Towers Ltd. Vs Addl. CIT(A) Building No. 10, Tower A, Range11 4th Floor, DLF Cyber City, Phase-II New Delhi Gurgaon AABC17776B (APPELLANT) (RESPONDENT) Appellant by Sh. Ajay Vohra, Sr. Adv Respondent by Sh. Ravi Sharma, Adv., Ms. Poonam Ahuja, CA Date of Hearing…

INDUS TOWERS LTD.,GURGAON vs. ADDL. CIT, NEW DELHI

Appeal is allowed

ITA 1040/DEL/2014[2009-10]Status: DisposedITAT Delhi07 Jun 2019AY 2009-10

Bench: Shri G. D. Agrawal & Ms Suchitra Kamble

Section 133(6)Section 143(1)Section 143(2)Section 37(1)Section 44A

…DELHI BENCH: ‘C’ NEW DELHI BEFORE SHRI G. D. AGRAWAL, VICE PRESIDENT AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER I.T.A. No.2242/DEL/2014 (A.Y 2009-10) DCIT Vs Indus Towers Ltd. Circle-11(1) Bharti Cresent-1 New Delhi Nelson Mandela Road, Vassant Kunj, Phase-2 New Delhi AABC17776B (APPELLANT) (RESPONDENT) I.T.A. No.1040/DEL/2014 (A.Y 2009-10) Indus Towers Ltd. Vs Addl. CIT(A) Building No. 10, Tower A, Range11 4th Floor, DLF Cyber City, Phase-II New Delhi Gurgaon AABC17776B (APPELLANT) (RESPONDENT) Appellant by Sh. Ajay Vohra, Sr. Adv Respondent by Sh. Ravi Sharma, Adv., Ms. Poonam Ahuja, CA Date of Hearing…

BHARAT PETROLEUM CORPORATION LTD,MUMBAI vs. ASST CIT (OSD) RG 2(1), MUMBAI

In the result, ground of appeal

ITA 3636/MUM/2013[2006-07]Status: DisposedITAT Mumbai24 Oct 2017AY 2006-07

Bench: Shri P.K Bansal, Vice- & Shri Pawan Singh

For Appellant: Shri. J. D. MistriFor Respondent: Shri. Anand Mohan DR

Section 115JSection 11ASection 14ASection 253Section 32Section 32(2)Section 72

…THE INCOME TAX APPELLATE TRIBUNAL“B” BENCH, MUMBAI BEFORE SHRI P.K BANSAL, VICE-PRESIDENT AND SHRI PAWAN SINGH, JUDICIAL MEMBER ITA no.3636/Mum./2013 & 4279/Mum/2014 (Assessment Year: 2006-07 & 2007-08) Bharat Petroleum Corporation Ltd., Taxation Section, 3rd Floor, ……………. Appellant Bharat Bhavan-ll, 4 & 6 Currimbhoy Road, Ballard Estate, Mumbai 400001, PAN AAACB1902M v/s ACIT(OSD) Range 2(1) ……………. Respondent Mumbai Assessee by : Shri. J. D. Mistri Sr. Advocate Revenue by : Shri. Anand Mohan DR Date of Hearing –11.09.2017 Date of Order - 24.10.2017 O R D E R PER: PAWAN SINGH 1. These two appeals by assessee…

CIT v. Reliance Industrial Infrastructure Ltd.

Judgments citing CIT v. Reliance Industrial Infrastructure Ltd.