CIT v. RPG Transmissions Ltd.

The ACIT 2(3), Mumbai vs. M/S. Tata Sonsltd, Mumbai

Appeal stand allowed to that extent

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील िं./ I.T.A. No.4041/Mum/2007 (धििाारण वर्ा / Assessment Year: 2003-04) Acit-2(3) M/S. Tata Sons Ltd. बिाम/ Room No.555 Bombay House Aaykar Bhavan 24, Homi Modi Street Vs. Mumbai – 400 020. Fort, Mumbai – 400 001. स्थायीलेखा िं./ जीआइआर िं./ Pan/Gir No. Aaact-4060-A (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : & आयकरअपील िं./ I.T.A. No.3664/Mum/2007 (धििाारण वर्ा / Assessment Year: 2003-04) M/S. Tata Sons Ltd. Acit-2(3) बिाम/ Bombay House Room No.555 24, Homi Modi Street Aaykar Bhavan Vs. Fort, Mumbai – 400 001. Mumbai – 400 020. स्थायीलेखा िं./ जीआइआर िं./ Pan/Gir No. Aaact-4060-A (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Assessee By : Ms. Aarti Vissanji -Ld.Ar Revenue By : Shri Sanjay Singh-Ld.Cit-Dr ुनवाई की तारीख/ : 23/03/2021 Date Of Hearing घोषणा की तारीख / : 05/05/2021 Date Of Pronouncement Assessment Year 2003-04

…1 ITA Nos. 3664 & 4041/Mum/2007 M/s Tata Sons Limited Assessment Year 2003-04 आयकर अपीलीय अधिकरण “जे” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI माननीय श्री महावीर स िंह, उपाध्यक्ष एवुं माननीय श्री मनोज कुमार अग्रवाल ,लेखा दस्य के मक्ष। BEFORE HON’BLE SHRI MAHAVIR SINGH, VP AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील िं./ I.T.A. No.4041/Mum/2007 (धििाारण वर्ा / Assessment Year: 2003-04) ACIT-2(3) M/s. Tata Sons Ltd. बिाम/ Room No.555 Bombay House Aaykar Bhavan 24, Homi Modi Street Vs. Mumbai – 400 020. Fort, Mumbai – 400 001. स्थायीलेखा िं./ जीआइआर िं./ PAN/GIR No. AAACT-4…

Essar Shipping Limited, Mumbai vs. ACIT-5(1)(2), Mumbai

In the result, ground No.10 is allowed for statistical purposes

Bench: Shri R.C.Sharma, Am & Shri Vikas Awasthy, Jm Essar Shipping Ltd., Vs. A.C.I.T.-5(1)(2), 11, K.K. Marg, Mahalaxmi, Mumbai. Mumbai-400034. Pan/Gir No.Aacce 3707 D (Appellant) .. (Respondent)

…eliance is placed on following decisions; a) CIT v. Phil Corporation Ltd [244 CTR 226 (Born)] b) CIT vs. Colgate Palmolive India Limited [(370 ITR 728) (Bom)] c) CIT v. Investa Industrial Corpn. Ltd. [(119 FUR 380) (Bom.)] d) CIT v. RPG Transmission Ltd. [359 ITR 673 (Mad)] e) Raptakos Brett & Co. Ltd vs. PCIT. (ITA No. 2251/Mu m/2015) (Mumbai Tribunal) 35. In all the above cases, it has been held that if the investment is made in subsidiary for the purpose of business, the loss or expenditure incurred by assessee would be allowable as business expenditure. With respect to interest on aircraft taken on le…

Essar Shipping Limited, Mumbai vs. Principal Commissioner of Income Tax - 5, Mumbai

In the result, appeal of the assessee is allowed as indicated above

Bench: Shri C.N. Prasad, Hon'Ble & Shri N.K. Pradhan, Hon'Blem/S. Essar Shipping Limited V. Pr. Cit-5 Essar House, 11, K.K. Marg Room No. 501 Mahalaxmi, Mumbai – 400 034 Aayakar Bhavan, M.K. Road Mumbai-400 020 Pan: Aacce3707D (Appellant) (Respondent) Assessee By : Shri Vijay Mehta Department By : Shri D.G. Pansari

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI N.K. PRADHAN, HON'BLE ACCOUNTANT MEMBER M/s. Essar Shipping Limited v. Pr. CIT-5 Essar House, 11, K.K. Marg Room No. 501 Mahalaxmi, Mumbai – 400 034 Aayakar Bhavan, M.K. Road Mumbai-400 020 PAN: AACCE3707D (Appellant) (Respondent) Assessee by : Shri Vijay Mehta Department by : Shri D.G. Pansari Date of Hearing : 27.09.2019 Date of Pronouncement : 30.09.2019 O R D E R PER C.N. PRASAD (JM) 1. This appeal is filed by the assessee against the order of the Ld. Principal Commissioner of Income Tax–…

DCIT Cen Cir 4(1) Cen RG 4, Mumbai vs. Oberoi Realty Ltd, Mumbai

Bench: Shri Sandeep Gosain () & Shri N.K. Pradhan () Assessment Year: 2012-13 Oberoi Realty Limited, The Deputy Commerz, 3Rd Floor, Vs. Commissioner Of Income International Business Tax, Central Circle-4(1), Park, Oberoi Garden City, Room No. 1916, Air Off Western Express India Building, Nariman Highway, Goregaon (East), Point, Mumbai-400021. Mumbai-400063. Pan No. Aabck0235H Appellant Respondent Assessment Year: 2012-13 The Deputy Commissioner Oberoi Realty Limited, Of Income Tax, Central Vs. Commerz, 3Rd Floor, Circle-4(1), Room No. International Business 1916, Air India Building, Park, Oberoi Garden Nariman Point, Mumbai- City, Off Western 400021. Express Highway, Goregaon (East), Mumbai-400063. Pan No. Aabck0235H Appellant Respondent Assessment Year: 2013-14 Oberoi Realty Limited, The Deputy Commerz, 3Rd Floor, Vs. Commissioner Of Income International Business Tax, Central Circle-4(1), Park, Oberoi Garden City, Room No. 1916, Air Off Western Express India Building, Nariman Highway, Goregaon (East), Point, Mumbai-400021. Mumbai-400063. Oberoi Realty Ltd. Pan No. Aabck0235H Appellant Respondent Assessment Year: 2013-14 The Deputy Commissioner Oberoi Realty Limited, Of Income Tax, Central Vs. Commerz, 3Rd Floor, Circle-4(1), Room No. International Business 1916, Air India Building, Park, Oberoi Garden Nariman Point, Mumbai- City, Off Western 400021. Express Highway, Goregaon (East), Mumbai-400063. Pan No. Aabck0235H Appellant Respondent

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C” MUMBAI BEFORE SHRI SANDEEP GOSAIN (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2012-13 Oberoi Realty Limited, The Deputy Commerz, 3rd floor, Vs. Commissioner of Income International Business Tax, Central Circle-4(1), Park, Oberoi Garden City, Room No. 1916, Air Off Western Express India Building, Nariman Highway, Goregaon (East), Point, Mumbai-400021. Mumbai-400063. PAN No. AABCK0235H Appellant Respondent Assessment Year: 2012-13 The Deputy Commissioner Oberoi Realty Limited, of Income Tax, Central Vs. Commerz, 3rd floor, Circle…

Oberoi Realty Ltd, Mumbai vs. ACIT Cen Cr 4(1) Cr 4, Mumbai

Bench: Shri Sandeep Gosain () & Shri N.K. Pradhan () Assessment Year: 2012-13 Oberoi Realty Limited, The Deputy Commerz, 3Rd Floor, Vs. Commissioner Of Income International Business Tax, Central Circle-4(1), Park, Oberoi Garden City, Room No. 1916, Air Off Western Express India Building, Nariman Highway, Goregaon (East), Point, Mumbai-400021. Mumbai-400063. Pan No. Aabck0235H Appellant Respondent Assessment Year: 2012-13 The Deputy Commissioner Oberoi Realty Limited, Of Income Tax, Central Vs. Commerz, 3Rd Floor, Circle-4(1), Room No. International Business 1916, Air India Building, Park, Oberoi Garden Nariman Point, Mumbai- City, Off Western 400021. Express Highway, Goregaon (East), Mumbai-400063. Pan No. Aabck0235H Appellant Respondent Assessment Year: 2013-14 Oberoi Realty Limited, The Deputy Commerz, 3Rd Floor, Vs. Commissioner Of Income International Business Tax, Central Circle-4(1), Park, Oberoi Garden City, Room No. 1916, Air Off Western Express India Building, Nariman Highway, Goregaon (East), Point, Mumbai-400021. Mumbai-400063. Oberoi Realty Ltd. Pan No. Aabck0235H Appellant Respondent Assessment Year: 2013-14 The Deputy Commissioner Oberoi Realty Limited, Of Income Tax, Central Vs. Commerz, 3Rd Floor, Circle-4(1), Room No. International Business 1916, Air India Building, Park, Oberoi Garden Nariman Point, Mumbai- City, Off Western 400021. Express Highway, Goregaon (East), Mumbai-400063. Pan No. Aabck0235H Appellant Respondent

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C” MUMBAI BEFORE SHRI SANDEEP GOSAIN (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2012-13 Oberoi Realty Limited, The Deputy Commerz, 3rd floor, Vs. Commissioner of Income International Business Tax, Central Circle-4(1), Park, Oberoi Garden City, Room No. 1916, Air Off Western Express India Building, Nariman Highway, Goregaon (East), Point, Mumbai-400021. Mumbai-400063. PAN No. AABCK0235H Appellant Respondent Assessment Year: 2012-13 The Deputy Commissioner Oberoi Realty Limited, of Income Tax, Central Vs. Commerz, 3rd floor, Circle…