What is CIT v. Sedco Forex International Drilling Co. Ltd. authority for?

Interest under Section 234B cannot be levied on a payee-assessee for default in advance tax payment if the tax was liable to be deducted at source by the payer under the Income-tax Act.

CIT v. Sedco Forex International Drilling Co. Ltd. (264 ITR 320)

Q: How many judgments cite CIT v. Sedco Forex International Drilling Co. Ltd.?

71 judgments on BharatTax cite CIT v. Sedco Forex International Drilling Co. Ltd. (264 ITR 320), spanning 2010 to 2024.

Orion Travels Pvt. Ltd., Mumbai vs. DCIT Cent. Cir. - 4(3), Cent. Range - 4, Mumbai

In the result, all the appeals of the assessees are treated as allowed for statistical purposes

ITA 1005/MUM/2017[2012-13]Status: DisposedITAT Mumbai11 Sept 2017AY 2012-13

Bench: Shri B.R. Baskaran (Am)

Section 115J

…should be after considering the amount of tax deductible at source on the income assessed. The appellant relies in this regard on the following decisions. He relied upon the cases of Motorola inc. v. DCIT [95 ITD 269 (Del.(SB)], Sedco Fores Drilling Co. Ltd. [264 ITR 320],NGC Network Asia LLC [313 ITR 187] ,Summit Bhatacharya [ 300 ITR (AT) 347 (Bom)(SB)], Vijal Gopal Jindal [ITA No. 4333/Del/2009] & Emillo Ruiz Berdejo [320 ITR 190 (Bom)].DR relied upon the 3.1. We have heard the rival submissions and perused the material before us. We find that in the case of Devine Holdings Pvt. Ltd. Hon’ble Bombay High Court…

Aatur Holding P.Ltd, Mumbai vs. DCIT Cen Cir 31, Mumbai

The appeal of the assessee is partly allowed

ITA 598/MUM/2015[1992-93]Status: DisposedITAT Mumbai31 Mar 2017AY 1992-93

Bench: Shri G.S.Pannu & Shri Ravish Soodaatur Holdings Pvt. Ltd., 32, Madhuli, 3Rd Floor, A.B.Road, Worli, Mumbai 400 018 Pan: Aabca 1472C ...... Appellant Vs. The Dcit, Cen. Cir.31, Aaykar Bhavan,M.K.Road, Mumbai 400 020 .... Respondent

For Appellant: Shri Dhaval ShahFor Respondent: Shri Rajesh Kumar Yadav

Section 143(3)Section 147Section 234Section 234ASection 234B

…should be after considering the amount of tax deductible at source on the income assessed. The appellant relies in this regard on the following decisions. He relied upon the cases of Motorola inc. v. DCIT [95 ITD 269 (Del.(SB)], Sedco Fores Drilling Co. Ltd. [264 ITR 320],NGC Network Asia LLC [313 ITR 187] ,Summit Bhatacharya [ 300 ITR (AT) 347 (Bom)(SB)], Vijal Gopal Jindal [ITA No. 4333/Del/2009] & Emillo Ruiz Berdejo [320 ITR 190 (Bom)].DR relied upon the cases of Devine Holdings Pvt. Ltd. 3.1.We have heard the rival submissions and perused the material before us.We find that in the case of Devine Holdings Pv…

Pallavi Holdings P.Ltd, Mumbai vs. DCIT Cei Cir 31 Now DCIT CC 4(3), Mumbai

In the result, the assessee’s appeal for A

ITA 1784/MUM/2015[2000-01]Status: DisposedITAT Mumbai01 Mar 2017AY 2000-01

Bench: Shri Jason P. Boaz & Shri Ram Lal Negim/S. Pallavi Holdings P. Ltd. Dcit, Central Circle – 31 32, Madhuli, 3Rd Floor [Now Dcit, Cc-4(3)] Vs. A.B. Road, Worli Aayakar Bhavan, M.K. Road Mumbai 400018 Mumbai 400020 Pan – Aaacp8031H Appellant Respondent

For Appellant: Shri Dharmesh ShahFor Respondent: Dr. P. Daniel

Section 139(1)Section 142(1)Section 144Section 234ASection 234B

…hould be after considering the amount of tax deductible at source on the income assessed. The appellant relies in this regard on the following decisions. He relied upon the cases of Motorola Inc. v. DCIT [95 ITD 269 (Del. (SB)], Sedco Fores Drilling Co. Ltd. [264 ITR 320], NGC Network Asia LLC [313 ITR 187], Summit Bhatacharys [300 ITR (AI) 347 (Bom) (SB), Vijal Gopal Jindal [ITA No. 4333/Del/2009 & Emillo Ruiz Berdejo [320 ITR 190 (Bom). DR relied upon the cases of Devine Holdings Pvt. Ltd. 3.1 We have heard the rival submissions and perused the material before us. We find that in the false of Devine Holdings Pv…

Pratima H. Mehta, Mumbai vs. DCIT Cen Cir 23, Mumbai

In the result, the assessee’s appeal for A

ITA 1911/MUM/2015[2004-05]Status: DisposedITAT Mumbai08 Feb 2017AY 2004-05

Bench: Shri Jason P. Boaz & Shri Ram Lal Negismt. Pratima H. Mehta Dcit, Central Circle-23 32, Madhuli, 3Rd Floor (Now Acit, Cc-4(1)) Vs. A.B. Road, Worli 4Th Floor, Aayakar Bhavan Mumbai 400018 M.K. Road, Mumbai 400020 Pan – Abnpm8226G Appellant Respondent

For Appellant: Shri Ashwin KashinathFor Respondent: Shri Dr. P. Daniel

Section 234ASection 234B

…hould be after considering the amount of tax deductible at source on the income assessed. The appellant relies in this regard on the following decisions. He relied upon the cases of Motorola Inc. v. DCIT [95 ITD 269 (Del. (SB)], Sedco Fores Drilling Co. Ltd. [264 ITR 320], NGC Network Asia LLC [313 ITR 187], Summit Bhatacharys [300 ITR (AI) 347 (Bom) (SB), Vijal Gopal Jindal [ITA No. 4333/Del/2009 & Emillo Ruiz Berdejo [320 ITR 190 (Bom). DR relied upon the cases of Devine Holdings Pvt. Ltd. 3.1 We have heard the rival submissions and perused the material before us. We find that in the false of Devine Holdings Pv…

Late Harshad S.Metha, Mumbai vs. DCIT Cen Cir 23, Mumbai

In the result, assesses's appeal is partly allowed for statistical purposes

ITA 1731/MUM/2015[2002-03]Status: DisposedITAT Mumbai07 Feb 2017AY 2002-03

Bench: Shri Amit Shukla () & Shri Ashwani Taneja ()

Section 10(33)Section 143(3)Section 234ASection 250

…should be after considering the amount of tax deductible at source on the income assessed. The appellant relies in this regard on the following decisions. He relied upon the cases of Motorola Inc. vs DCIT (95 LTD 269(Del)( SB). Sedco Pores Drilling Co. Ltd. (264 ITR 320), NGC Network Asia LLC (313 ITR 187). Summit Bhatacharya (300 ITR (AT) 347 (Bom)(SB), Vijay Gopal Jindal (ITA No. 4333/Del/2009) & Emillo Ruiz Berdejo (320 ITR 190(Bom). DR relied upon the cases of Divine Holdings Pvt. Ltd. 3.1 We have heard the rival submissions and perused the material before us. We find that in the case of Divine Holdings Put.…

ADIT (It) 2(2), Mumbai vs. Valentine Maritime (Gulf) Ltd, Mumbai

In the result, insofar as appeal of Revenue is concerned, the same is dismissed

ITA 9239/MUM/2010[2007-08]Status: DisposedITAT Mumbai18 Jan 2017AY 2007-08

Bench: Shri G.S. Pannu & Shri Joginder Singh: (A.Y : 2007-08)

For Appellant: Shri Hiro RaiFor Respondent: Shri M.C. Omi Ningshen

Section 143(3)Section 234BSection 44Section 9Section 9(1)(vi)

…. 19 M/s. Valentine Maritime (Gulf) LLC ITA Nos. 8694 & 9239/Mum/2010 NGC Network Asia LLC, 313 ITR 187 (Bom.), wherein following the decision of the Hon'ble Uttarakhand High Court in the case of CIT vs. Sedco Forex International Drilling Co. Ltd. & Ors., 264 ITR 320 (Uttaranchal), it has been held that where the duty is cast on the payer of income to deduct tax at source, the failure of the payer to do so would not result in imposition of interest u/s 234B of the Act in the case of the assessee recipient. Thus, following the judgment of Hon'ble Bombay High Court in the case of DIT(IT) vs. NGC Network Asia LL…

Valentine Maritime (Gulf) Llc, Mumbai vs. ADIT (It) 2(2), Mumbai

In the result, insofar as appeal of Revenue is concerned, the same is dismissed

ITA 8694/MUM/2010[2007-08]Status: DisposedITAT Mumbai18 Jan 2017AY 2007-08

Bench: Shri G.S. Pannu & Shri Joginder Singh: (A.Y : 2007-08)

For Appellant: Shri Hiro RaiFor Respondent: Shri M.C. Omi Ningshen

Section 143(3)Section 234BSection 44Section 9Section 9(1)(vi)

…. 19 M/s. Valentine Maritime (Gulf) LLC ITA Nos. 8694 & 9239/Mum/2010 NGC Network Asia LLC, 313 ITR 187 (Bom.), wherein following the decision of the Hon'ble Uttarakhand High Court in the case of CIT vs. Sedco Forex International Drilling Co. Ltd. & Ors., 264 ITR 320 (Uttaranchal), it has been held that where the duty is cast on the payer of income to deduct tax at source, the failure of the payer to do so would not result in imposition of interest u/s 234B of the Act in the case of the assessee recipient. Thus, following the judgment of Hon'ble Bombay High Court in the case of DIT(IT) vs. NGC Network Asia LL…

M/S. Nagase & Company Ltd., Mumbai vs. ADIT (I.T) - RG.-3(2), Mumbai

ITA 1800/MUM/2007[1998-1999]Status: DisposedITAT Mumbai12 Jan 2017AY 1998-1999

For Appellant: S/Shri Nitesh Joshi & Manoj AnchaliaFor Respondent: Shri Dipak Ripote-Sr.DR

Section 133ASection 143Section 148Section 254(1)

…e to reproduce the relevant portion of the judgment of the Hon’ble court and it reads as under- “Under the provisions of the present Act, the issue had come for consideration in the case of CIT v. Sedco Forex International Drilling Co. Ltd. reported in [2003] 264 ITR 320 (Uttaranchal). One of the questions was, as to whether interest could be levied on the assessee under section 234B of the Act in respect of tax which was not liable to be deducted at source. A learned Bench of the Uttaranchal High Court, after considering the provisions, held as under (page 328) : "Secondly, although section 191 of the Act is not…

Sudhir S. Mehta, Mumbai vs. DCIT CC 23, Mumbai

In the result, appeal of the assessee is partly allowed for statistical purposes

ITA 2452/MUM/2014[1995-96]Status: DisposedITAT Mumbai18 Nov 2016AY 1995-96

Bench: Shri D. Karunakara Rao & Shri C.N. Prasad

For Appellant: Shri Ashwin KashinathFor Respondent: Dr. P. Danial

Section 234A

…should be after considering the amount of tax deductible at source on the income assessed. The appellant relies in this regard on the following decisions. He relied upon the cases of Motorola inc. v. DCIT [95 ITD 269 (Del.(SB)], Sedco Fores Drilling Co. Ltd. [264 ITR 320],NGC Network Asia LLC [313 ITR 187] ,Summit Bhatacharya [ 300 ITR (AT) 347 (Bom)(SB)], Vijal Gopal Jindal [ITA No.4333/Del/2009] & Emillo Ruiz Berdejo [320 ITR 190 (Bom)].DR relied upon the cases of Devine Holdings Pvt. Ltd. 3.1.We have heard the rival submissions and perused the material before us. We find that in the case of Devine Holdings Pvt…

Pratima H. Mehta, Mumbai vs. ACIT, CC- 2 [(Now ACIT, CC-4(1)], Mumbai

In the result, appeal filed by assessee is allowed for statistical purposes

ITA 1652/MUM/2015[2010-11]Status: DisposedITAT Mumbai11 Nov 2016AY 2010-11

Bench: Shri B.R.Baskaran & Shri Pawan Singh

Section 234Section 234ASection 234BSection 253Section 254(1)

…should be after considering the amount of tax deductible at source on the income assessed. The appellant relies in this regard on the following decisions. He relied upon the cases of Motorola inc. v. DCIT [95 lID 269 (Del.(SB)], Sedco Fores Drilling Co. Ltd. [264 ITR 320],NGC Network Asia LLC [313 ITR 187] ,Summit Bhatacharya [ 300 ITR (AI) 347 (Bom)(SB)], Vijal Gopal Jindal [ITA No. 4333/Del/2009] & Emillo Ruiz Berdejo [320 ITR 190 (Bom)].DR relied upon the cases of Devine Holdings Pvt. Ltd. 3.1.We have heard the rival submissions and perused the material before us.We find that in the case of Devine Holdings Pvt…

DDIT (It) 3(1), Mumbai vs. Hoyer Global Transport Bv, Mumbai

In the result, all the appeals of the Revenue are dismissed and the Cross

ITA 7557/MUM/2013[2010-11]Status: DisposedITAT Mumbai21 Sept 2016AY 2010-11

Bench: Shri Mahavir Singh & Shri Manoj Kumar Aggarwalddit (It) 3(1) Vs. Hoyer Global Transport Bv R.No. 136, 1St Floor C/O Samsara Shipping P. Ltd. Sc India House, N.M. Rd 101-102, Technopolis Knowledge Ballard Estate Park, Mahakali Caves Rd Mumbai - 400038 Chakala Andheri (E) Mumbai- 400093 Pan No. Aaach9241F Cross Objection No. 43/Mum/2015 (In Ita No. 7555/Mum/2013) In Assessment Year: 2002-03 Hoyer Global Transport Bv Vs. Ddit (It) 3(1) R.No. 136, 1St Floor, Sc India C/O Samsara Shipping P. Ltd. 101-102, Technopolis Knowledge House, N.M. Rd. Park, Mahakali Caves Rd. Ballard Estate Mumbai- 400093 Mumbai- 400038 &

For Appellant: Shri Girish Dave,ARFor Respondent: Shri Jasbir Chouhan, Sr. DR

Section 143(3)Section 144CSection 144C(3)

…apply to non-resident assessee by observing as under:- 5. Under the provisions of the present Act, the issue had come for consideration in the case of CIT & Anr. vs. Sedco Forex International Drilling Co. Ltd. & Ors. (2004) 186 CTR (Uttaranchal) 144: (2003) 264 ITR 320 (Uttaranchal). One of the questions was, as to whether interest could be levied on the assessee under s. 234B of the Act in respect of tax which was not liable to be deducted at source. A learned Bench of the Uttaranchal High Court, after considering the provisions, held as under: "Secondly, although s. 191 of the Act is not overridden by ss. 192…

DDIT (It) 3(1), Mumbai vs. Hoyer Global Transport Bv, Mumbai

In the result, all the appeals of the Revenue are dismissed and the Cross

ITA 7556/MUM/2013[2009-10]Status: DisposedITAT Mumbai21 Sept 2016AY 2009-10

Bench: Shri Mahavir Singh & Shri Manoj Kumar Aggarwalddit (It) 3(1) Vs. Hoyer Global Transport Bv R.No. 136, 1St Floor C/O Samsara Shipping P. Ltd. Sc India House, N.M. Rd 101-102, Technopolis Knowledge Ballard Estate Park, Mahakali Caves Rd Mumbai - 400038 Chakala Andheri (E) Mumbai- 400093 Pan No. Aaach9241F Cross Objection No. 43/Mum/2015 (In Ita No. 7555/Mum/2013) In Assessment Year: 2002-03 Hoyer Global Transport Bv Vs. Ddit (It) 3(1) R.No. 136, 1St Floor, Sc India C/O Samsara Shipping P. Ltd. 101-102, Technopolis Knowledge House, N.M. Rd. Park, Mahakali Caves Rd. Ballard Estate Mumbai- 400093 Mumbai- 400038 &

For Appellant: Shri Girish Dave,ARFor Respondent: Shri Jasbir Chouhan, Sr. DR

Section 143(3)Section 144CSection 144C(3)

…apply to non-resident assessee by observing as under:- 5. Under the provisions of the present Act, the issue had come for consideration in the case of CIT & Anr. vs. Sedco Forex International Drilling Co. Ltd. & Ors. (2004) 186 CTR (Uttaranchal) 144: (2003) 264 ITR 320 (Uttaranchal). One of the questions was, as to whether interest could be levied on the assessee under s. 234B of the Act in respect of tax which was not liable to be deducted at source. A learned Bench of the Uttaranchal High Court, after considering the provisions, held as under: "Secondly, although s. 191 of the Act is not overridden by ss. 192…

DDIT (It) 3(1), Mumbai vs. Hoyer Global Transport Bv, Mumbai

In the result, all the appeals of the Revenue are dismissed and the Cross

ITA 7555/MUM/2013[2002-03]Status: DisposedITAT Mumbai21 Sept 2016AY 2002-03

Bench: Shri Mahavir Singh & Shri Manoj Kumar Aggarwalddit (It) 3(1) Vs. Hoyer Global Transport Bv R.No. 136, 1St Floor C/O Samsara Shipping P. Ltd. Sc India House, N.M. Rd 101-102, Technopolis Knowledge Ballard Estate Park, Mahakali Caves Rd Mumbai - 400038 Chakala Andheri (E) Mumbai- 400093 Pan No. Aaach9241F Cross Objection No. 43/Mum/2015 (In Ita No. 7555/Mum/2013) In Assessment Year: 2002-03 Hoyer Global Transport Bv Vs. Ddit (It) 3(1) R.No. 136, 1St Floor, Sc India C/O Samsara Shipping P. Ltd. 101-102, Technopolis Knowledge House, N.M. Rd. Park, Mahakali Caves Rd. Ballard Estate Mumbai- 400093 Mumbai- 400038 &

For Appellant: Shri Girish Dave,ARFor Respondent: Shri Jasbir Chouhan, Sr. DR

Section 143(3)Section 144CSection 144C(3)

…apply to non-resident assessee by observing as under:- 5. Under the provisions of the present Act, the issue had come for consideration in the case of CIT & Anr. vs. Sedco Forex International Drilling Co. Ltd. & Ors. (2004) 186 CTR (Uttaranchal) 144: (2003) 264 ITR 320 (Uttaranchal). One of the questions was, as to whether interest could be levied on the assessee under s. 234B of the Act in respect of tax which was not liable to be deducted at source. A learned Bench of the Uttaranchal High Court, after considering the provisions, held as under: "Secondly, although s. 191 of the Act is not overridden by ss. 192…

Zest Holdings P.Ltd, Mumbai vs. ACIT Cen Cir 31, Mumbai

In the result the appeal filed by the assessee for the assessment year 2011-12

ITA 334/MUM/2015[2011-12]Status: DisposedITAT Mumbai06 Sept 2016AY 2011-12

Bench: Shri Rajendra, Am & Shri Ram Lal Negi, Jm आयकर अपील सं./Ita No.334/Mum/2015 ("नधा"रण वष" / Assessment Year: 2011-12) M/S. Zest Holdings Pvt. Ltd., Vs. The Acit, Cc-31, 32, Madhuli, Dr. Annie Room No.413, Besant Road, Worli, Aayakar Bhavan, Mumbai- 400018. Mumbai- 400 020. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacz0443M .. (अपीलाथ" /Appellant) (""यथ" / Respondent)

For Appellant: Shri. Nilesh MehtaFor Respondent: Shri A.G. Bhatkar

Section 115JSection 143(3)Section 231ASection 234B

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ ‘जी’, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “G”, BENCH MUMBAI सव"ी राजे"", लेखा सद"य, एवं , राम लाल नेगी "या"यक सद"य के सम" BEFORE SHRI RAJENDRA, AM AND SHRI RAM LAL NEGI, JM आयकर अपील सं./ITA No.334/Mum/2015 ("नधा"रण वष" / Assessment Year: 2011-12) M/s. Zest Holdings Pvt. Ltd., Vs. The ACIT, CC-31, 32, Madhuli, Dr. Annie Room No.413, Besant Road, Worli, Aayakar Bhavan, Mumbai- 400018. Mumbai- 400 020. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACZ0443M .. (अपीलाथ" /Appellant) (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee by : Shri. Nilesh Mehta राज"व क" ओर से /Revenu…

Meridien Sa, Mumbai vs. ADIT Cir 4(1), Mumbai

In the result, both the appeals of the assessee company are partly allowed

ITA 6605/MUM/2012[2009-10]Status: DisposedITAT Mumbai26 Aug 2016AY 2009-10

Bench: Shri G.S.Pannu & Shri Ravish Sood

For Appellant: Shri Neeraj AgarwalFor Respondent: Shri Harshad Vengurlekar

Section 143(3)Section 234BSection 66A

…aced reliance on the following judicial pronouncements:- (i). Motorola Inc. Vs. DCIT [96 ITD 269(Del)(SB)] (ii). Sedco Forex International Drilling Inc. Vs. DCIT [72 ITD 415 (Del)] (iii). CIT & Anr. Vs. Sedco Forex International Drilling Co. Ltd. & Ors [264 ITR 320(Uttaranchal)] 16 ITA No.6578 /MUM/2012,(A.Y. 2008-09) ITA No.6605 /MUM/2012,(A.Y. 200910 (iv). CIT Vs. Madras Fertilizers Ltd. [149 ITR 703](Mad) (v). CIT Vs. Ranoli Investments Pvt. Ltd. [235 ITR 433](Guj) The Ld. CIT(A) however being of the view that unlike as per the facts involved in the case laws relied upon before him, the assessee…

Meridien Sa, Mumbai vs. DDIT (It)Cir 4(1), Mumbai

In the result, both the appeals of the assessee company are partly allowed

ITA 6578/MUM/2012[2008-09]Status: DisposedITAT Mumbai26 Aug 2016AY 2008-09

Bench: Shri G.S.Pannu & Shri Ravish Sood

For Appellant: Shri Neeraj AgarwalFor Respondent: Shri Harshad Vengurlekar

Section 143(3)Section 234BSection 66A

…aced reliance on the following judicial pronouncements:- (i). Motorola Inc. Vs. DCIT [96 ITD 269(Del)(SB)] (ii). Sedco Forex International Drilling Inc. Vs. DCIT [72 ITD 415 (Del)] (iii). CIT & Anr. Vs. Sedco Forex International Drilling Co. Ltd. & Ors [264 ITR 320(Uttaranchal)] 16 ITA No.6578 /MUM/2012,(A.Y. 2008-09) ITA No.6605 /MUM/2012,(A.Y. 200910 (iv). CIT Vs. Madras Fertilizers Ltd. [149 ITR 703](Mad) (v). CIT Vs. Ranoli Investments Pvt. Ltd. [235 ITR 433](Guj) The Ld. CIT(A) however being of the view that unlike as per the facts involved in the case laws relied upon before him, the assessee…

Pratima H. Mehta, Mumbai vs. DCIT CC 23, Mumbai

ITA 6632/MUM/2013[1996-97]Status: DisposedITAT Mumbai18 May 2016AY 1996-97

For Appellant: Sh.Ashwin Kahsinath -ARFor Respondent: Dr.P Daniel

Section 234BSection 254(1)

…hould be after considering the amount of tax deductible at source on the income assessed. The appellant relies in this regard on the following decisions. He relied upon the cases of Motorola Inc. v. DCIT [95 ITD 269 (Del. (SB)], Sedco Fores Drilling Co. Ltd. [264 ITR 320], NGC Network Asia LLC [313 ITR 187], Summit Bhatacharys [300 ITR (AI) 347 (Bom) (SB), Vijal Gopal Jindal [ITA No. 4333/Del/2009 & Emillo Ruiz Berdejo [320 ITR 190 (Bom). DR relied upon the cases of Devine Holdings Pvt. Ltd. 3.1 We have heard the rival submissions and perused the material before us. We find tht iin the fase of Devine Holdings Pvt…

Rina S. Mehta, Mumbai vs. ACIT CC 23, Mumbai

In the result, Revenue’s appeal is partly allowed for statistical purposes

ITA 5205/MUM/2013[2008-09]Status: DisposedITAT Mumbai29 Apr 2016AY 2008-09

Bench: Shri Saktijit Dey & Shri Rajesh Kumar

For Appellant: Shri Dharmesh ShahFor Respondent: Dr. P. Daniel

Section 144

…should be after considering the amount of tax deductible at source on the income assessed. The appellant relies in this regard on the following decisions. He relied upon the cases of Motorola inc. v. DCIT [95 lID 269 (Del.(SB)], Sedco Fores Drilling Co. Ltd. [264 ITR 320],NGC Network Asia LLC [313 ITR 187] ,Summit Bhatacharya [ 300 ITR (AI) 347 (Bom)(SB)], Vijal Gopal Jindal [ITA No. 4333/Del/2009] & Emillo Ruiz Berdejo [320 ITR 190 (Bom)].DR relied upon the cases of Devine Holdings Pvt. Ltd. 3.1.We have heard the rival submissions and perused the material before us.We find that in the case of Devine Holdings Pvt…

Rolls Royce Military Aero Engines Ltd vs. DDIT Int. Taxation Circle 2 (1)

In the result all the five appeals of the assessee are partly allowed

ITA 785/DEL/2008[2000-2001]Status: DisposedITAT Delhi29 Apr 2016AY 2000-2001

Bench: Shri H.S.Sidhu & Shri Prashant Maharishi

For Appellant: Sh. Mukesh Bhutani, AdvFor Respondent: Sh R.S. Negi, Sr. DR

Section 10Section 143(3)Section 147Section 148

…Corporation [2011 ] 330 ITR 578 (Delhi) ii. DIT vs Ericsson A.B. [2012] 343 ITR 470 (Delhi) iii. DIT vs Ngc Network Asia LLC [2009] 222 CTR 85(BOM.) iv. CIT vs Madras Fertilisers Ltd. [1984] 149 ITR 703 (Madras) v. Sedco Forex International Drill Inc. vs CIT 264 ITR 320 (Utt.) 8. Ld. DR submitted that interest u/s 234B is mandatory and therefore it is to be charged on the assessee. 9. We have carefully considered the rival contentions. In fact in view of the decision of honourable Delhi high court in case of DIT V G E packaged Power inc. 56 taxmann.com 1900 ( Delhi) this issue is now squarely covered in favour…

Rolls Royce Military Aero Engines Ltd vs. DDIT Intl. Taxation Circle-2 (1)

In the result all the five appeals of the assessee are partly allowed

ITA 784/DEL/2008[1999-2000]Status: DisposedITAT Delhi29 Apr 2016AY 1999-2000

Bench: Shri H.S.Sidhu & Shri Prashant Maharishi

For Appellant: Sh. Mukesh Bhutani, AdvFor Respondent: Sh R.S. Negi, Sr. DR

Section 10Section 143(3)Section 147Section 148

…Corporation [2011 ] 330 ITR 578 (Delhi) ii. DIT vs Ericsson A.B. [2012] 343 ITR 470 (Delhi) iii. DIT vs Ngc Network Asia LLC [2009] 222 CTR 85(BOM.) iv. CIT vs Madras Fertilisers Ltd. [1984] 149 ITR 703 (Madras) v. Sedco Forex International Drill Inc. vs CIT 264 ITR 320 (Utt.) 8. Ld. DR submitted that interest u/s 234B is mandatory and therefore it is to be charged on the assessee. 9. We have carefully considered the rival contentions. In fact in view of the decision of honourable Delhi high court in case of DIT V G E packaged Power inc. 56 taxmann.com 1900 ( Delhi) this issue is now squarely covered in favour…

CIT v. Sedco Forex International Drilling Co. Ltd.

What is CIT v. Sedco Forex International Drilling Co. Ltd. authority for?

Also referred to as

Judgments citing CIT v. Sedco Forex International Drilling Co. Ltd.

Orion Travels Pvt. Ltd., Mumbai vs. DCIT Cent. Cir. - 4(3), Cent. Range - 4, Mumbai

Aatur Holding P.Ltd, Mumbai vs. DCIT Cen Cir 31, Mumbai

Pallavi Holdings P.Ltd, Mumbai vs. DCIT Cei Cir 31 Now DCIT CC 4(3), Mumbai

Pratima H. Mehta, Mumbai vs. DCIT Cen Cir 23, Mumbai

Late Harshad S.Metha, Mumbai vs. DCIT Cen Cir 23, Mumbai

ADIT (It) 2(2), Mumbai vs. Valentine Maritime (Gulf) Ltd, Mumbai

Valentine Maritime (Gulf) Llc, Mumbai vs. ADIT (It) 2(2), Mumbai

M/S. Nagase & Company Ltd., Mumbai vs. ADIT (I.T) - RG.-3(2), Mumbai

Sudhir S. Mehta, Mumbai vs. DCIT CC 23, Mumbai

Pratima H. Mehta, Mumbai vs. ACIT, CC- 2 [(Now ACIT, CC-4(1)], Mumbai

DDIT (It) 3(1), Mumbai vs. Hoyer Global Transport Bv, Mumbai

DDIT (It) 3(1), Mumbai vs. Hoyer Global Transport Bv, Mumbai

DDIT (It) 3(1), Mumbai vs. Hoyer Global Transport Bv, Mumbai

Zest Holdings P.Ltd, Mumbai vs. ACIT Cen Cir 31, Mumbai

Meridien Sa, Mumbai vs. ADIT Cir 4(1), Mumbai

Meridien Sa, Mumbai vs. DDIT (It)Cir 4(1), Mumbai

Pratima H. Mehta, Mumbai vs. DCIT CC 23, Mumbai

Rina S. Mehta, Mumbai vs. ACIT CC 23, Mumbai

Rolls Royce Military Aero Engines Ltd vs. DDIT Int. Taxation Circle 2 (1)

Rolls Royce Military Aero Engines Ltd vs. DDIT Intl. Taxation Circle-2 (1)