CIT v. Sham Lal Bansal

200 Taxmann 14High Court2011#2265 most cited

What is CIT v. Sham Lal Bansal authority for?

Subsidy received under the TUF Scheme is capital in nature and not chargeable to tax. The purpose of the subsidy determines whether it is on revenue or capital account.

51

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2015 to 2025.

Also referred to as

CIT v. Sham Lal Bansal · TUF subsidy · capital receipt · revenue receipt · purpose of subsidy · business income · income tax

Also reported as

11 Taxmann.com 369

Sections most often in play

Section 143(3)Section 115JBSection 14ASection 147Section 148Section 43BSection 2(24)(xviii)Section 250
Read the full judgment

Issues it is cited on

section 41(2)convertible foreign exchangesection 90(3)section 256(2)section 11bsection 43(6)(c)section 2(11)section 2(24)(xviii)perquisite valuesection 256(1)section 40(a)(ii)section 43(6)

Judgments citing CIT v. Sham Lal Bansal

ACIT 6(3), Mumbai vs. Grasim Industries Ltd, Mumbai

In the result, appeal of the Department is dismissed

ITA 6307/MUM/2010[2007-08]Status: DisposedITAT Mumbai18 Feb 2025AY 2007-08

Bench: Shri Saktijit Dey, Vp & Shri N.K. Billaiya, Am

For Appellant: Shri J.D. Mistri, Sr. AdvocateFor Respondent: Shri Dr. Kishor Dhule, CIT(DR)

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, VP AND SHRI N.K. BILLAIYA, AM ITA No. 5925/Mum/2010 (Assessment Years: 2007-08) Grasim Industries Ltd. (Corporate Finance Division) A-2, Aditya Birla Centre, S.K. Ahire Marg, Worli, Mumbai - 400030 (Appellant) Vs. Addl. CIT, Range 6(3), 5th Floor, Room No.505, Aayakar Bhavan, Mumbai (Respondent) ITA No. 6307/Mum/2010 (Assessment Year: 2007-08) ACIT, Circle-6(3), Mumbai Vs. Grasim Industries Ltd. Century Bhavan, 3rd Floor, Dr. AB Road, Worli, Mumbai - 400025 Appellant by : Shri J.D. Mistri, Sr. Advocate, Shri Madhur Agarwal, And Sh…

Grasim Industries Ltd, Mumbai vs. Addl CIT RG 6(3), Mumbai

In the result, appeal of the Department is dismissed

ITA 5925/MUM/2010[2007-08]Status: DisposedITAT Mumbai18 Feb 2025AY 2007-08

Bench: Shri Saktijit Dey, Vp & Shri N.K. Billaiya, Am

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, VP AND SHRI N.K. BILLAIYA, AM ITA No. 5925/Mum/2010 (Assessment Years: 2007-08) Grasim Industries Ltd. (Corporate Finance Division) A-2, Aditya Birla Centre, S.K. Ahire Marg, Worli, Mumbai - 400030 (Appellant) Vs. : Addl. CIT, Range 6(3), 5th Floor, Room No.505, Aayakar Bhavan, Mumbai (Respondent) ITA No. 6307/Mum/2010 (Assessment Year: 2007-08) ACIT, Circle-6(3), Mumbai Vs. Appellant by Respondent by (Appellant) Grasim Industries Ltd. Century Bhavan, 3rd Floor, Dr. AB Road, Worli, Mumbai - 400025 Shri J.D. Mistri, Sr. Advocate, Sh…

Chiripal Industries Limited, Ahmedabad vs. The Dy.CIT., Circle-1(1)(2), Ahmedabad

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

ITA 708/AHD/2023[2014-15]Status: DisposedITAT Ahmedabad02 Apr 2024AY 2014-15

Bench: Ms Suchitra Kamble & Shri Waseem Ahmedआयकरअपीलसं./Ita No. 708/Ahd/2023 धििाधरणवरध/Asstt. Year: 2014-2015 Chirpal Industries Limited, D.C.I.T, Chirpal House, Vs. Circle-1(1)(2), Shivranjani Cross Road, Ahmedabad. Satellight, Ahmedabad-380015. Pan: Aaacc8513B

For Appellant: Shri Biren Shah, ARFor Respondent: Shri Ankit Jain, Sr.DR
Section 116JSection 143(3)Section 148Section 80Section 80I

…आयकरअपीलीयअधिकरण, अहमदाबादनयायपीी IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ D’’ BENCH, AHMEDABAD BEFORE Ms SUCHITRA KAMBLE, JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकरअपीलसं./ITA No. 708/AHD/2023 धििाधरणवरध/Asstt. Year: 2014-2015 Chirpal Industries Limited, D.C.I.T, Chirpal House, Vs. Circle-1(1)(2), Shivranjani Cross Road, Ahmedabad. Satellight, Ahmedabad-380015. PAN: AAACC8513B (Applicant) (Respondent) Assessee by : Shri Biren Shah, AR Revenue by : Shri Ankit Jain, Sr.DR सुिवाईकीतारीख/Date of Hearing : 06/03/2024 घोरणाकीतारीख/Date of Pronouncement: 02/04/2024 आदेश/O R D E R PER WASEEM AHMED,…

Rswm Ltd, Bhilwara vs. DCIT Central Circle-31, New Delhi

In the result, the Appeals filed by the assessee in ITA No

ITA 146/DEL/2021[2015-16]Status: DisposedITAT Delhi31 Jan 2024AY 2015-16

Bench: Dr. B.R.R. Kumar & Shri Yogesh Kumar U.S.Ita Nos.145 & 146 /Del/2021 (Assessment Years 2014-15 & 2015-16)

Section 115JSection 14ASection 14A(2)Section 37(1)Section 40Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘H’: NEW DELHI BEFORE DR. B.R.R. KUMAR, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER ITA Nos.145 & 146 /Del/2021 (ASSESSMENT YEARS 2014-15 & 2015-16) M/s. RSWM Ltd. DCIT, Khari Gram, Central Circle-31, Gulabpura, Vs. New Delhi Rajasthan-311021 PAN : AAACR 9700M (Appellant) (Respondent) ITA Nos.1928 & 1929/Del/2020 (ASSESSMENT YEARS 2014-15 & 2015-16) DCIT, M/s. RSWM Ltd. Central Circle-31, Khari Gram, New Delhi Vs. Gulabpura, Rajashthan- 311021 PAN : AAACR 9700M (Appellant) (Respondent) Appellant by Sh. S. S. Naagar, CA Respondent by M…

Rswm Ltd, Bhilwara vs. DCIT Central Circle-31, New Delhi

In the result, the Appeals filed by the assessee in ITA No

ITA 145/DEL/2021[2014-15]Status: DisposedITAT Delhi31 Jan 2024AY 2014-15

Bench: Dr. B.R.R. Kumar & Shri Yogesh Kumar U.S.Ita Nos.145 & 146 /Del/2021 (Assessment Years 2014-15 & 2015-16)

Section 115JSection 14ASection 14A(2)Section 37(1)Section 40Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘H’: NEW DELHI BEFORE DR. B.R.R. KUMAR, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER ITA Nos.145 & 146 /Del/2021 (ASSESSMENT YEARS 2014-15 & 2015-16) M/s. RSWM Ltd. DCIT, Khari Gram, Central Circle-31, Gulabpura, Vs. New Delhi Rajasthan-311021 PAN : AAACR 9700M (Appellant) (Respondent) ITA Nos.1928 & 1929/Del/2020 (ASSESSMENT YEARS 2014-15 & 2015-16) DCIT, M/s. RSWM Ltd. Central Circle-31, Khari Gram, New Delhi Vs. Gulabpura, Rajashthan- 311021 PAN : AAACR 9700M (Appellant) (Respondent) Appellant by Sh. S. S. Naagar, CA Respondent by M…

DCIT Central Circle-31, New Delhi vs. Rswm Ltd, Kharigram

In the result, the Appeals filed by the assessee in ITA No

ITA 1929/DEL/2020[2015-16]Status: DisposedITAT Delhi31 Jan 2024AY 2015-16

Bench: Dr. B.R.R. Kumar & Shri Yogesh Kumar U.S.Ita Nos.145 & 146 /Del/2021 (Assessment Years 2014-15 & 2015-16)

Section 115JSection 14ASection 14A(2)Section 37(1)Section 40Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘H’: NEW DELHI BEFORE DR. B.R.R. KUMAR, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER ITA Nos.145 & 146 /Del/2021 (ASSESSMENT YEARS 2014-15 & 2015-16) M/s. RSWM Ltd. DCIT, Khari Gram, Central Circle-31, Gulabpura, Vs. New Delhi Rajasthan-311021 PAN : AAACR 9700M (Appellant) (Respondent) ITA Nos.1928 & 1929/Del/2020 (ASSESSMENT YEARS 2014-15 & 2015-16) DCIT, M/s. RSWM Ltd. Central Circle-31, Khari Gram, New Delhi Vs. Gulabpura, Rajashthan- 311021 PAN : AAACR 9700M (Appellant) (Respondent) Appellant by Sh. S. S. Naagar, CA Respondent by M…

DCIT Central Circle-31, New Delhi vs. Rswm Ltd, Kharigram

In the result, the Appeals filed by the assessee in ITA No

ITA 1928/DEL/2020[2014-15]Status: DisposedITAT Delhi31 Jan 2024AY 2014-15

Bench: Dr. B.R.R. Kumar & Shri Yogesh Kumar U.S.Ita Nos.145 & 146 /Del/2021 (Assessment Years 2014-15 & 2015-16)

Section 115JSection 14ASection 14A(2)Section 37(1)Section 40Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘H’: NEW DELHI BEFORE DR. B.R.R. KUMAR, ACCOUNTANT MEMBER AND SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER ITA Nos.145 & 146 /Del/2021 (ASSESSMENT YEARS 2014-15 & 2015-16) M/s. RSWM Ltd. DCIT, Khari Gram, Central Circle-31, Gulabpura, Vs. New Delhi Rajasthan-311021 PAN : AAACR 9700M (Appellant) (Respondent) ITA Nos.1928 & 1929/Del/2020 (ASSESSMENT YEARS 2014-15 & 2015-16) DCIT, M/s. RSWM Ltd. Central Circle-31, Khari Gram, New Delhi Vs. Gulabpura, Rajashthan- 311021 PAN : AAACR 9700M (Appellant) (Respondent) Appellant by Sh. S. S. Naagar, CA Respondent by M…

The ACIT Cir 6(3), Mumbai vs. M/S. Grasim Industries Ltd, Mumbai

In the result, the appeal by the Revenue is dismissed

ITA 3854/MUM/2006[2005-2006]Status: DisposedITAT Mumbai04 Jul 2023AY 2005-2006

Bench: Shri Amarjit Singh & Shri Sandeep Singh Karhail

For Appellant: Shri J.D. Mistri a/wFor Respondent: Dr. Kishor Dhule
Section 142(1)Section 143(2)Section 143(3)Section 250Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA no.3517/Mum./2006 (Assessment Year : 2005–06) Grasim Industries Ltd. (Corporate Finance Division) A–2, Aditya Birla Centre ……………. Appellant S.K. Ahire Marg, Worli Mumbai 400 030 PAN – AAACG4464B v/s Dy. Commissioner of Income Tax ……………. Respondent Circle–6(3), Mumbai ITA no.3854/Mum./2006 (Assessment Year : 2005–06) Asstt. Commissioner of Income Tax ……………. Appellant Circle–6(3), Mumbai v/s Grasim Industries Ltd. Century Bhavan, 3rd Floor ……………. Respondent Dr. A.…

M/S. Grasim Industries Ltd., Mumbai vs. DCIT Cir - 6(3), Mumbai

In the result, the appeal by the Revenue is dismissed

ITA 3517/MUM/2006[2005-2006]Status: DisposedITAT Mumbai04 Jul 2023AY 2005-2006

Bench: Shri Amarjit Singh & Shri Sandeep Singh Karhail

For Appellant: Shri J.D. Mistri a/wFor Respondent: Dr. Kishor Dhule
Section 142(1)Section 143(2)Section 143(3)Section 250Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA no.3517/Mum./2006 (Assessment Year : 2005–06) Grasim Industries Ltd. (Corporate Finance Division) A–2, Aditya Birla Centre ……………. Appellant S.K. Ahire Marg, Worli Mumbai 400 030 PAN – AAACG4464B v/s Dy. Commissioner of Income Tax ……………. Respondent Circle–6(3), Mumbai ITA no.3854/Mum./2006 (Assessment Year : 2005–06) Asstt. Commissioner of Income Tax ……………. Appellant Circle–6(3), Mumbai v/s Grasim Industries Ltd. Century Bhavan, 3rd Floor ……………. Respondent Dr. A.…

DCIT, Circle-1(4), Mumbai vs. M/S. Grasim Industries Ltd (Successor to Aditya Birla Nuvo Ltd.), Mumbai

In the result, appeal of the Revenue is partly allowed for statistical purpose

ITA 84/MUM/2023[2009-10]Status: DisposedITAT Mumbai12 Jun 2023AY 2009-10

Bench: Shri Prashant Maharishi, Am & Shri Kuldip Singh, Jm M/S Grasim Industries Ltd. Dy. Commissioner Of Income-Tax (Successor To Aditya Birla Central Circle 1(4), Nuvo Ltd0 9Th For, 902, Pratishtha Bhavan, Aditya Birla Centre, A0Wing, Vs. Old C.G.O. Bldg., (Annexe), 2Nd Floor, Ahire Marg, Worli, M.K. Road, Mumbai-400 020 Mumbai-400 030 (Appellant) (Respondent) Pan No. Aaac11747H M/S Grasim Industries Ltd. Dy. Commissioner Of Income-Tax (Successor To Aditya Birla Central Circle 1(4), Nuvo Ltd0 9Th Flr, 902, Pratishtha Bhavan, Aditya Birla Centre, A0Wing, Vs. Old C.G.O. Bldg., (Annexe), 2Nd Floor, Ahire Marg, Worli, M.K. Road, Mumbai-400 020 Mumbai-400 030 (Appellant) (Respondent) Pan No. Aaac11747H Assessee By : Shri Yogesh Thar & Ms. Ayushi Modani, Ars Revenue By : Shri Dr. Kishor Dhule, Cit Dr Date Of Hearing: 29.05.2023 Date Of Pronouncement : 12.06.2023

For Appellant: Shri Yogesh Thar &For Respondent: Shri Dr. Kishor Dhule, CIT DR
Section 115JSection 143

…ITA Nos. 84 & 351/Mum/2023 M/s Grasim Industries Ltd; AY.2009-10 IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI KULDIP SINGH, JM M/s Grasim Industries Ltd. Dy. Commissioner of Income-tax (Successor to Aditya Birla Central Circle 1(4), Nuvo Ltd0 9th For, 902, Pratishtha Bhavan, Aditya Birla Centre, A0Wing, Vs. Old C.G.O. Bldg., (Annexe), 2nd Floor, Ahire Marg, Worli, M.K. Road, Mumbai-400 020 Mumbai-400 030 (Appellant) (Respondent) PAN No. AAAC11747H M/s Grasim Industries Ltd. Dy. Commissioner of Income-tax (Successor to Aditya Birla Central Circle 1(4), Nuvo Ltd…

Grasim Industries Limited (As A Successor to Aditya Birla Nuvo Limited), Mumbai vs. The Deputy Commissioner of Income Tax Central Circle-1(4), Mumbai

In the result, appeal of the Revenue is partly allowed for statistical purpose

ITA 356/MUM/2023[2009-2010]Status: DisposedITAT Mumbai12 Jun 2023AY 2009-2010

Bench: Shri Prashant Maharishi, Am & Shri Kuldip Singh, Jm M/S Grasim Industries Ltd. Dy. Commissioner Of Income-Tax (Successor To Aditya Birla Central Circle 1(4), Nuvo Ltd0 9Th For, 902, Pratishtha Bhavan, Aditya Birla Centre, A0Wing, Vs. Old C.G.O. Bldg., (Annexe), 2Nd Floor, Ahire Marg, Worli, M.K. Road, Mumbai-400 020 Mumbai-400 030 (Appellant) (Respondent) Pan No. Aaac11747H M/S Grasim Industries Ltd. Dy. Commissioner Of Income-Tax (Successor To Aditya Birla Central Circle 1(4), Nuvo Ltd0 9Th Flr, 902, Pratishtha Bhavan, Aditya Birla Centre, A0Wing, Vs. Old C.G.O. Bldg., (Annexe), 2Nd Floor, Ahire Marg, Worli, M.K. Road, Mumbai-400 020 Mumbai-400 030 (Appellant) (Respondent) Pan No. Aaac11747H Assessee By : Shri Yogesh Thar & Ms. Ayushi Modani, Ars Revenue By : Shri Dr. Kishor Dhule, Cit Dr Date Of Hearing: 29.05.2023 Date Of Pronouncement : 12.06.2023

For Appellant: Shri Yogesh Thar &For Respondent: Shri Dr. Kishor Dhule, CIT DR
Section 115JSection 143

…ITA Nos. 84 & 351/Mum/2023 M/s Grasim Industries Ltd; AY.2009-10 IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI KULDIP SINGH, JM M/s Grasim Industries Ltd. Dy. Commissioner of Income-tax (Successor to Aditya Birla Central Circle 1(4), Nuvo Ltd0 9th For, 902, Pratishtha Bhavan, Aditya Birla Centre, A0Wing, Vs. Old C.G.O. Bldg., (Annexe), 2nd Floor, Ahire Marg, Worli, M.K. Road, Mumbai-400 020 Mumbai-400 030 (Appellant) (Respondent) PAN No. AAAC11747H M/s Grasim Industries Ltd. Dy. Commissioner of Income-tax (Successor to Aditya Birla Central Circle 1(4), Nuvo Ltd…

Narayan Industires, New Delhi vs. ACIT, Circle- 60(1), New Delhi

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

ITA 6153/DEL/2017[2014-15]Status: DisposedITAT Delhi30 Jun 2022AY 2014-15

Bench: Sh. Aakash Deep Jaindr. B. R. R. Kumar

For Appellant: Sh. Rohit Jain, Adv. &For Respondent: Sh. N. K. Bansal, Sr. DR
Section 253

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. Aakash Deep Jain, Vice President Dr. B. R. R. Kumar, Accountant Member ITA No. 6153/Del/2017 : Asstt. Year : 2014-15 Narayan Industries, Vs ACIT, 504-A, Nagarjuna Apartments, Circle-60(1), Chilla Regulator, Mayur Vihar, New Delhi Phase-1, New Delhi (APPELLANT) (RESPONDENT) PAN No. ADPPC2225D Assessee by : Sh. Rohit Jain, Adv. & Ms. Manish Sharma, Adv. Revenue by : Sh. N. K. Bansal, Sr. DR Date of Hearing: 12.05.2022 Date of Pronouncement: 30.05.2022 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeal has been filed b…

DCIT Central Circle-31, New Delhi vs. Cheslind Textiles Ltd., Rajasthan

In the result, the appeal of the Revenue is dismissed

ITA 5929/DEL/2019[2012-13]Status: DisposedITAT Delhi01 Jun 2022AY 2012-13

Bench: Dr. B. R. R. Kumarsh. Anubhav Sharmaita No. 5929/Del/2019 : Asstt. Year : 2012-13 Dcit, Vs Cheslind Textiles Ltd., Central Circle-31, Kharigram, P.B. No. 28, Post New Delhi-110055 Office-Gulabpura, Distt. Bhilwara, Rajasthan-311021 (Appellant) (Respondent) Pan No. Aabcc2435K Assessee By : Sh. S. S. Nagar, Ca Revenue By : Ms. Shashi Kajle, Sr. Dr Date Of Hearing: 02.05.2022 Date Of Pronouncement: 01.06.2022

For Appellant: Sh. S. S. Nagar, CAFor Respondent: Ms. Shashi Kajle, Sr. DR
Section 40Section 9(1)(vi)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’, NEW DELHI Before Dr. B. R. R. Kumar, Accountant Member Sh. Anubhav Sharma, Judicial Member ITA No. 5929/Del/2019 : Asstt. Year : 2012-13 DCIT, Vs Cheslind Textiles Ltd., Central Circle-31, Kharigram, P.B. No. 28, Post New Delhi-110055 Office-Gulabpura, Distt. Bhilwara, Rajasthan-311021 (APPELLANT) (RESPONDENT) PAN No. AABCC2435K Assessee by : Sh. S. S. Nagar, CA Revenue by : Ms. Shashi Kajle, Sr. DR Date of Hearing: 02.05.2022 Date of Pronouncement: 01.06.2022 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeal has been filed by the Reven…

M/S. Jindal World Wide Ltd., Ahmedabad vs. The ACIT, Circle-2(1)(2), Ahmedabadq

In the result, appeal filed by the Assessee is partly allowed

ITA 2316/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad20 Nov 2020AY 2014-15

Bench: Shri Mahavir Prasad & Shri Amarjit Singh) (Through Virtual Court)

For Appellant: Shri Vartik Choksi, ARFor Respondent: Shri Lalit P. Jain, Sr. D.R
Section 115JSection 143(3)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH (BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER) (Through Virtual Court) ITA. No: 2316/AHD/2018 (Assessment Year: 2014-15) M/s Jindal World Wide V/S ACIT, Circle-2(1)(2), Ltd. Jindal Corporate Ahmedabad House, Opp. D Mart, Shyamal Shivranjini Cross Road, Satellite, Ahmedabad (Appellant) (Respondent) PAN: AAACJ3816G Appellant by : Shri Vartik Choksi, AR Respondent by : Shri Lalit P. Jain, Sr. D.R. (आदेश)/ORDER Date of hearing : 23 -10-2020 Date of Pronouncement : 24 -11-2020 PER MAHAVIR PRASAD, JUDICIAL MEM…

DCIT 4(3)(1), Mumbai vs. Orbit Exports Ltd., Mumbai

In the result, both the appeals of revenue are dismissed

ITA 6360/MUM/2018[2013-14]Status: DisposedITAT Mumbai10 Sept 2020AY 2013-14

Bench: Shri M.Balaganesh, Am & Shri Pavan Kumar Gadale, Jm & Dcit-4(3)(1) Vs. M/S. Orbit Exports Ltd., Room No.649, 6Th Floor E-27-29, Mangalore Street Aayakar Bhavan (Adi Marizaben Street) Mumbai – 400 020 Ballard Estate, S. Bhagat Sing Marg, Mumbai – 400 038 Pan/Gir No. Aaaco1268K (Appellant) .. (Respondent)

Section 143(3)Section 43(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT), ‘C‘ BENCH MUMBAI BEFORE SHRI M.BALAGANESH, AM & SHRI PAVAN KUMAR GADALE, JM & DCIT-4(3)(1) Vs. M/s. Orbit Exports Ltd., Room No.649, 6th Floor E-27-29, Mangalore Street Aayakar Bhavan (Adi Marizaben Street) Mumbai – 400 020 Ballard Estate, S. Bhagat Sing Marg, Mumbai – 400 038 PAN/GIR No. AAACO1268K (Appellant) .. (Respondent) Revenue by Shri Amit Pratap Singh Assessee by Shri Satish Mody Date of Hearing 08/09/2020 Date of Pronouncement 10/09/2020 आदेश / O R D E R PER M. BALAGANESH (A.M): These appeals in ITA No.6360/Mum/2018 & 6361/Mum/2018 for A.Y.20…

Asst CIT(Ltu) 1, Mumbai vs. Aditya Birla Nuvo Ltd, Mumbai

In the result, appeal of the Revenue is partly allowed for statistical purpose

ITA 4704/MUM/2015[2010-11]Status: DisposedITAT Mumbai24 Feb 2020AY 2010-11

Bench: Shri Vikas Awasthy & Shri N.K.Pradhanaditya Birla Nuvo Limited, A4, Aditya Birla Center, S.K.Ahire Marg, Worli, Mumbai 400 020 Pan:Aaaci 1747H ...... Appellant Vs. Addl. Commissioner Of Income Tax- Ltu-1 World Trade Centre, 29Th Floor, Centre -1, Cuffe Parade, Mumbai 400 005. ..... Respondent Asstt. Commissioner Of Income Tax- Ltu-1 World Trade Centre, 29Th Floor, Centre -1, Cuffe Parade, Mumbai 400 005. ..... Appellant

For Appellant: S/Shri Jahangir D. Mistri/For Respondent: Shri Anand Mohan
Section 14ASection 14A(2)Section 8D(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K ”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI N.K.PRADHAN, ACCOUNTANT MEMBER Aditya Birla Nuvo Limited, A4, Aditya Birla Center, S.K.Ahire Marg, Worli, Mumbai 400 020 PAN:AAACI 1747H ...... Appellant Vs. Addl. Commissioner of Income Tax- LTU-1 World Trade Centre, 29th Floor, Centre -1, Cuffe Parade, Mumbai 400 005. ..... Respondent Asstt. Commissioner of Income Tax- LTU-1 World Trade Centre, 29th Floor, Centre -1, Cuffe Parade, Mumbai 400 005. ..... Appellant Vs. Aditya Birla Nuvo Limited, A4, Aditya Birla Center, S.K.Ahire Marg, Worli, Mumba…

Alok Industries Ltd., Mumbai vs. DCIT Cent. Cir. 6(2), Mumbai

In the result, assessee’s appeal is partly allowed

ITA 7243/MUM/2017[2013-14]Status: DisposedITAT Mumbai26 Jul 2019AY 2013-14

Bench: Shri Saktijit Deyand Shri N.K. Pradhan

For Appellant: Shri Dharan V. GandhiFor Respondent: Shri Anand Mohan
Section 143(3)Section 144C(13)Section 92B

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBERAND SHRI N.K. PRADHAN,ACCOUNTANT MEMBER ITA no.7243/Mum./2017 (Assessment Year : 2013–14) Alok Industries Ltd. Tower–B, 2nd Floor Peninsula Business Park ……………. Appellant G.K. Marg, Lower Parel Mumbai 400 013 PAN – AAACA0201C v/s Dy. Commissioner of Income Tax ……………. Respondent Central Circle–6(2), Mumbai Assessee by : Shri Dharan V. Gandhi Revenue by : Shri Anand Mohan Date of Hearing – 02.05.2019 Date of Order – 26.07.2019 O R D E R PER SAKTIJIT DEY. J.M. Captioned appeal has been filed by the assessee challeng…

The Dy. Commissioner of Income Tax, Circle-2(1)(2), Ahmedabad vs. M/S. Jindal Worldwide Limited, Ahmedabad

In the result, the additional ground raised by the assessee in its cross objection is allowed for statistical purposes

ITA 1843/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad20 Feb 2019AY 2012-13

Bench: Shri Pradip Kumar Kedia & Shri Mahavir Prasad, Judicial Memebr आयकर अपील सं./I.T.A. No. 1843/Ahd/2016 With Cross Objection No. 145/Ahd/2016 ("नधा"रण वष" / Assessment Year : 2012-13)

For Appellant: Parin Shah, A.RsFor Respondent: Shri Mudit Nagpal, Sr. D.R
Section 115JSection 14A

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘A’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SHRI MAHAVIR PRASAD, JUDICIAL MEMEBR आयकर अपील सं./I.T.A. No. 1843/Ahd/2016 WITH CROSS OBJECTION No. 145/Ahd/2016 ("नधा"रण वष" / Assessment Year : 2012-13) Dy. Commissioner of बनाम/ M/s. Jindal Worldwide Income Tax Limited Vs. 1st Floor, Suryrath, Circle-2(1)(2), Ahmedabad 1st Floor, Navjivan Trust Panchvati First Lane, Building, Ahmedabad – Ambawadi, Ahmedabad 380014 380006 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACJ3816G (Appellant / Respondent)…

Asst CIT Cir 4(3)(2), Mumbai vs. Svg Fashions Ltd, Mumbai

In the result, this appeal by the Revenue stands dismissed

ITA 704/MUM/2016[2012-13]Status: DisposedITAT Mumbai30 Jul 2018AY 2012-13

Bench: Shri Shamim Yahya, Am & Shri Ram Lal Negi, Jm

For Appellant: Shri V. JustinFor Respondent: None
Section 2(24)(x)

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, AM AND SHRI RAM LAL NEGI, JM I.T.A. No. 704/Mum/2016 (Assessment Year: 2012-13) Asst. CIT, Circle-4(3)(2), M/s. SVG Fashions Ltd. Room No. 649, 6th Floor, 235, Venkateshwar Bhavan, Vs. 3rd Floor, Kalbadevi Road, Aayakar Bhavan, Mumbai-400 002 Mumbai-400 002 PAN/GIR No. AAACD 1621 K (Appellant) : (Respondent) Appellant by : Shri V. Justin Respondent by : None Date of Hearing : 02.05.2018 Date of Pronouncement : 30.07.2018 O R D E R Per Shamim Yahya, A. M.: This appeal by the Revenue is directed against the order of the Commissioner…

DCIT 9(3)(1), Mumbai vs. Dicitex Furnishing Ltd, Mumbai

In the result the appeal filed by the revenue is hereby

ITA 4374/MUM/2015[2012-13]Status: DisposedITAT Mumbai24 Mar 2017AY 2012-13

Bench: Shri Rajendra, Am & Shri Amarjit Singh, Jm

For Appellant: Shri Hariom Tulsiyan &For Respondent: Shri Rajguru M. V
Section 115JSection 142(1)Section 143(1)Section 143(2)

…आयकर अपीलीय अिधकरण, मुंबई "ायपीठ ‘जी’ मुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI "ी राजे", लेखा सद", एवं "ी अमरजीत िसंह, "ाियक सद", के सम" BEFORE SHRI RAJENDRA, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No.2148/Mum/2015 & 4374/Mum/2015 (िनधा"रण वष" / Assessment Year: 2011-12 & 2012-13) बनाम/ Dy. Commissioner of M/s. Dicitex Furnishings Income Tax 9(3)(1) Ltd. Vs. 301-B, 3rd Floor, 418, Aayakar Bhavan, 4th Floor, M.K.Marg, M Building, Mumbai – 400 020 Palm Court Complex, Malad Link Road, Malad – West, "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACD7780R (अपीलाथ" /Appellant) (""थ" / Respon…