CIT v. Shivam Motors (P.) Ltd.

230 Taxmann 63High Court2015#539 most cited

What is CIT v. Shivam Motors (P.) Ltd. authority for?

Disallowance under Section 14A of the Income-tax Act applies even if no exempt income is actually earned during the relevant previous year, provided investments capable of yielding exempt income exist.

179

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2016 to 2026.

Also referred to as

CIT v. Shivam Motors (P.) Ltd. · Section 14A · disallowance under Section 14A · exempt income · no exempt income earned · investments yielding exempt income · Rule 8D · scope of Section 14A · 230 Taxmann 63 · Allahabad High Court

Also reported as

55 Taxmann.com 262

Sections most often in play

Section 14ASection 143(3)Section 8DSection 144Section 144ASection 147Section 148Section 1961

Issues it is cited on

section 80absection 9(1)(ii)section 10(33)clarificatory amendmentsection 73section 31paper companystrategic investmentdisallowance u/s 14asection 251(2)share capital and share premiumsource of source

Judgments citing CIT v. Shivam Motors (P.) Ltd.

ACIT Cir 6(3)(2), Mumbai vs. Jsm Corporation P. Ltd, Mumbai

The appeals of the Revenue are dismissed

ITA 6924/MUM/2016[2012-13]Status: DisposedITAT Mumbai05 Jul 2018AY 2012-13

Bench: Shri Joginder Singh & Shri N.K. Pradhan

Section 44ASection 69C

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, जे, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “J”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी एन. के. "धान, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri N.K. Pradhan, Accountant Member ITA NOs.6923, 6924 & 6925/Mum/2016 Assessment Years: 2010-11, 2012-13 & 2013-14 ACIT, M/s. JSM Corporation P. Circle-6(3)(2), बनाम/ Ltd. Room No.522, 5th Floor, A Wing, 3rd Floor, Todi Vs. Aayakar Bhavan, Estate, Sitaram Jadhav M. K. Road, Marg, Lower Parel, Mumbai-400020 Mumbai-400013 (राज"व /Revenue) ("नधा"रती /Assessee) P.A. No. AABCJ4903B राज"व क"…

ACIT Cir 6(3)(2), Mumbai vs. Jsm Corporation P. Ltd, Mumbai

The appeals of the Revenue are dismissed

ITA 6923/MUM/2016[2010-11]Status: DisposedITAT Mumbai05 Jul 2018AY 2010-11

Bench: Shri Joginder Singh & Shri N.K. Pradhan

Section 44ASection 69C

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, जे, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “J”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी एन. के. "धान, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri N.K. Pradhan, Accountant Member ITA NOs.6923, 6924 & 6925/Mum/2016 Assessment Years: 2010-11, 2012-13 & 2013-14 ACIT, M/s. JSM Corporation P. Circle-6(3)(2), बनाम/ Ltd. Room No.522, 5th Floor, A Wing, 3rd Floor, Todi Vs. Aayakar Bhavan, Estate, Sitaram Jadhav M. K. Road, Marg, Lower Parel, Mumbai-400020 Mumbai-400013 (राज"व /Revenue) ("नधा"रती /Assessee) P.A. No. AABCJ4903B राज"व क"…

DCIT, Circle-2, Kolkata vs. M/S. Infinity Infotech Parks Ltd, Kolkata

In the result, the appeal of revenue is dismissed

ITA 1317/KOL/2012[2009-10]Status: DisposedITAT Kolkata14 May 2018AY 2009-10

Bench: "ी जे. सुधाकर रे"डी, लेखा सद"य एवं/And "ी ऐ. ट". वक", "यायीक सद"य) [Before Shri J. Sudhakar Reddy, Am & Shri A. T. Varkey, Jm]

Section 14A

…Infinity Infotech Parks Ltd., AY 2009-10 आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA (सम")Before "ी जे. सुधाकर रे"डी, लेखा सद"य एवं/and "ी ऐ. ट". वक", "यायीक सद"य) [Before Shri J. Sudhakar Reddy, AM & Shri A. T. Varkey, JM] I.T.A. No. 1317/Kol/2012 Assessment Year: 2009-10 Deputy Commissioner of Income-tax, Vs. M/s. Infinity Infotech Parks Ltd. Circle-2, Kolkata (PAN: AABCI0692J) Appellant Respondent Date of Hearing 13.02.2018 Date of Pronouncement 14.05.2018 For the Appellant Shri Saurabh Kumar, Addl. CIT, Sr. DR For the Respondent Shri D. S. Damle, A…

DCIT CC 6(4), Mumbai vs. J M Baxi & Co, Mumbai

In the result, the appeals filed by the Revenue for the aforementioned years are dismissed

ITA 4246/MUM/2016[2011-12]Status: DisposedITAT Mumbai25 Apr 2018AY 2011-12

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2010-11 & Assessment Year: 2011-12 & Assessment Year: 2012-13 J.M. Baxi& Co., The Deputy Commissioner 16, Bank Street, Fort, Of Income Tax, Central Vs. Mumbai-400001. Circle-6(4), Room No. 1925, 19Th Floor, Air India Building, Nariman Point, Mumbai-400021. Pan No. Aaafj51698E Appellant Respondent Assessment Year: 2010-11 & Assessment Year: 2011-12 & Assessment Year: 2012-13 The Deputy Commissioner Of J.M. Baxi& Co., Income Tax, Central Circle- 16, Bank Street, Fort, Vs. 6(4), Mumbai-400001. Room No. 1925, 19Th Floor, Air India Building, Nariman Point, Mumbai-400021. Pan No. Aaafj51698E Appellant Respondent

For Respondent: Ms. S. Padmaja, CIT(DR)
Section 14Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI C.N. PRASAD (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2010-11 & Assessment Year: 2011-12 & Assessment Year: 2012-13 J.M. Baxi& Co., The Deputy Commissioner 16, Bank Street, Fort, of Income Tax, Central Vs. Mumbai-400001. Circle-6(4), Room No. 1925, 19th floor, Air India Building, Nariman Point, Mumbai-400021. PAN No. AAAFJ51698E Appellant Respondent Assessment Year: 2010-11 & Assessment Year: 2011-12 & Assessment Year: 2012-13 The Deputy Commissioner of J.M. Baxi& Co., Income Tax, Central Circle- 16, Bank…

J.M. Baxi & Co., Mumbai vs. DCIT Cen Cir 6(4), Mumbai

In the result, the appeals filed by the Revenue for the aforementioned years are dismissed

ITA 4044/MUM/2016[2010-11]Status: DisposedITAT Mumbai25 Apr 2018AY 2010-11

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2010-11 & Assessment Year: 2011-12 & Assessment Year: 2012-13 J.M. Baxi& Co., The Deputy Commissioner 16, Bank Street, Fort, Of Income Tax, Central Vs. Mumbai-400001. Circle-6(4), Room No. 1925, 19Th Floor, Air India Building, Nariman Point, Mumbai-400021. Pan No. Aaafj51698E Appellant Respondent Assessment Year: 2010-11 & Assessment Year: 2011-12 & Assessment Year: 2012-13 The Deputy Commissioner Of J.M. Baxi& Co., Income Tax, Central Circle- 16, Bank Street, Fort, Vs. 6(4), Mumbai-400001. Room No. 1925, 19Th Floor, Air India Building, Nariman Point, Mumbai-400021. Pan No. Aaafj51698E Appellant Respondent

For Respondent: Ms. S. Padmaja, CIT(DR)
Section 14Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI C.N. PRASAD (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2010-11 & Assessment Year: 2011-12 & Assessment Year: 2012-13 J.M. Baxi& Co., The Deputy Commissioner 16, Bank Street, Fort, of Income Tax, Central Vs. Mumbai-400001. Circle-6(4), Room No. 1925, 19th floor, Air India Building, Nariman Point, Mumbai-400021. PAN No. AAAFJ51698E Appellant Respondent Assessment Year: 2010-11 & Assessment Year: 2011-12 & Assessment Year: 2012-13 The Deputy Commissioner of J.M. Baxi& Co., Income Tax, Central Circle- 16, Bank…

Tech Trek Rechnologies (India) Limited, Mumbai vs. Income Tax Officer 1(3)(3), Mumbai

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

ITA 6602/MUM/2017[2013-14]Status: DisposedITAT Mumbai23 Mar 2018AY 2013-14

Bench: Shri C.N. Prasad, Hon'Ble & Shri Manoj Kumar Aggarwal, Hon'Bletech Trek Technologies (India) Ltd., V. Ito – 1(3)(3) 1St Floor, Jeevan Sahakar, Aayakar Bhavan, Sir P.M Road, Fort, Queens Road, Mumbai – 400 001 Mumbai Pan: Aabct 6072 B (Appellant) (Respondent) Assessee By : None Department By : Ms. N. Hemalatha

For Appellant: NoneFor Respondent: Ms. N. Hemalatha
Section 143(2)Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, HON'BLE ACCOUNTANT MEMBER Tech Trek Technologies (India) Ltd., v. ITO – 1(3)(3) 1st Floor, Jeevan Sahakar, Aayakar Bhavan, SIR P.M Road, Fort, Queens Road, Mumbai – 400 001 Mumbai PAN: AABCT 6072 B (Appellant) (Respondent) Assessee by : None Department by : Ms. N. Hemalatha Date of Hearing : 22.03.2018 Date of Pronouncement : 23.03.2018 O R D E R PER C.N. PRASAD (JM) 1. This appeal is filed by the assessee against the order of the Ld.CIT(A)–3 Mumbai dated 18.05.2017 for…

ACIT, Central Circle-2(1), Kolkata vs. M/S Amricon Agrovat Pvt. Ltd., Kolkata

In the result the appeal by the revenue is dismissed

ITA 2300/KOL/2016[2013-14]Status: DisposedITAT Kolkata01 Mar 2018AY 2013-14

Bench: Hon'Ble Sri N.V.Vasudevan, Jm & Hon'Ble Sri Waseem Ahmed, Am] Assessment Year : 2013-14 A.C.I.T., Central Circle-2(1) -Vs- M/S. Amricon Agrovat (P).Ltd., Kolkata Kolkata (Pan Aadca 1610 Q) (Appellant) (Respondent) For The Appellant: Shri.S.Dasgupta Addl.Cit Dr For The Respondent: Shri D.S.Damle, Fca Date Of Hearing : 15.2.2018 Date Of Pronouncement : 01.03.2018. Order Per Shri N.V.Vasudevan, Jm This Is An Appeal Filed By The Revenue Against Order Dated 27.9.2016 Of Cit(A)-20, Kolkata, Relating To Ay 2013-14. 2. The Grounds Of Appeal Raised By The Revenue In This Reads As Follows: “(I) That The Ld. Cit(A) Has Erred In Accepting That The Term 'Manufacture' Occurring In The Context Of Section 80-Ib Does Not Necessarily Require That The End Product Of The Manufacturing Process Is To Be Completely Different From The Ingredients, As Regards Its Chemical Composition, Integral Structure Or Its Use. (Ii) That The Ld. Cit(A) Has Erred In Accepting That The Process Of Manufacturing Of Poultry Feeds Does Not Amount To Mere Mixing Together Of All Different Ingredients, Without Involving Any Change In The Chemical Composition Of The Ingredients. (Iii) That The Ld. Cit(A) Has Erred In Accepting That The Process Of Preparation Of Poultry Feeds Amount To Production Of An Article Within The Meaning Of Section 80Ib. (Iv) That The Ld. Cit(A) Has Erred In Allowing The Entire Amount Of Rs.1,12,50,626/- Claimed As Deduction U/S 80-Ib.

For Appellant: Shri.S.Dasgupta Addl.CIT DRFor Respondent: Shri D.S.Damle, FCA
Section 14ASection 80Section 801B(4)Section 80I

…ITA No.2300/Kol/2016 M/s. Amricon Agrovat Pvt.Ltd. A.Y.2013-14 1 IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH "B", KOLKATA [Before Hon'ble Sri N.V.Vasudevan, JM & Hon'ble Sri Waseem Ahmed, AM] Assessment Year : 2013-14 A.C.I.T., Central Circle-2(1) -vs- M/s. Amricon Agrovat (P).Ltd., Kolkata Kolkata (PAN AADCA 1610 Q) (Appellant) (Respondent) For the Appellant: Shri.S.Dasgupta Addl.CIT DR For the Respondent: Shri D.S.Damle, FCA Date of Hearing : 15.2.2018 Date of Pronouncement : 01.03.2018. ORDER Per Shri N.V.Vasudevan, JM This is an appeal filed by the Revenue against order dated 27.9.2016 of CIT(A)-20, Kolkata,…

Arshiya Ftwz Ltd, Mumbai vs. Asst CIT Cir 8(1), Mumbai

In the result, the appeal is partly allowed

ITA 2804/MUM/2014[2007-08]Status: DisposedITAT Mumbai14 Feb 2018AY 2007-08

Bench: Shri D.T. Garasia () & Shri N.K. Pradhan () Assessment Year: 2010-11 M/S Arshiya Ftwz Ltd., Acit-8(1), 402, Level-4, Ceejay House, Aayakar Bhavan, Vs. Shiv Sagar Estate, F-Block, Dr. Mumbai. Annie Besant Road, Worli, Mumbai-400018 Pan No. Aagca7862D Appellant Respondent Assessee By : Mr. Navnit Chaudhary, Ar Revenue By : Mr.Rajesh Kumar Yadav, Sr. Dr Date Of Hearing : 28/12/2017 Date Of Pronouncement : 14/02/2018

For Appellant: Mr. Navnit Chaudhary, ARFor Respondent: Mr.Rajesh Kumar Yadav, Sr. DR
Section 143(3)Section 14ASection 36(1)(iii)Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A” MUMBAI BEFORE SHRI D.T. GARASIA (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2010-11 M/s Arshiya FTWZ Ltd., ACIT-8(1), 402, Level-4, Ceejay House, Aayakar Bhavan, Vs. Shiv Sagar Estate, F-Block, Dr. Mumbai. Annie Besant Road, Worli, Mumbai-400018 PAN No. AAGCA7862D Appellant Respondent Assessee by : Mr. Navnit Chaudhary, AR Revenue by : Mr.Rajesh Kumar Yadav, Sr. DR Date of Hearing : 28/12/2017 Date of pronouncement : 14/02/2018 ORDER PER N.K. PRADHAN, AM This is an appeal filed by the assessee. The relevant assessment year…

Btt Industries Private Limited, Hyderabad vs. Deputy Commissioner of Income Tax, Circle-1(2), Hyderabad

In the result, appeal of assessee is allowed

ITA 1799/HYD/2017[2013-14]Status: DisposedITAT Hyderabad19 Jan 2018AY 2013-14

Bench: Smt. P. Madhavi Devi & Shri B. Ramakotaiah

For Appellant: Shri V.G. Tarak Nath, ARFor Respondent: Smt. Suman Malik, DR
Section 115JSection 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”, HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI B. RAMAKOTAIAH, ACCOUNTANT MEMBER I.T.A. No. 1799/HYD/2017 Assessment Year: 2013-14 M/s. BTT Industries Deputy Commissioner Private Limited, Vs of Income Tax, HYDERABAD Circle-1(2), [PAN: AABCB6846R] HYDERABAD (Appellant) (Respondent) For Assessee : Shri V.G. Tarak Nath, AR For Revenue : Smt. Suman Malik, DR Date of Hearing : 09-01-2018 Date of Pronouncement : 19-01-2018 O R D E R PER B. RAMAKOTAIAH, A.M. : The issue in this appeal by assessee against the order of the Commissioner of…

Saryu Properties and Hotels P.Ltd, Mumbai vs. DCIT CC 4(2), Mumbai

ITA 5675/MUM/2016[2012-13]Status: DisposedITAT Mumbai12 Jan 2018AY 2012-13

Bench: Shri Shamim Yahya, Am & Shri Sandeep Gosain, Jm आयकरअपीलसं./I.T.A. No. 5675 & 5676/Mum/2016 (निर्धारणवर्ा / Assessment Year: 2012-13&2013-14)

For Appellant: Sh. Sunil Kumar Ramani /VinayFor Respondent: Sh. M. V. Rajguru
Section 14Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “L” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, AM & SHRI SANDEEP GOSAIN, JM आयकरअपीलसं./I.T.A. No. 5675 & 5676/Mum/2016 (निर्धारणवर्ा / Assessment Year: 2012-13&2013-14) M/s Saryu Properties & Hotels Pvt. DCIT Central Circle-4(2), 19th floor, Air India Bldg, Ltd. बिधम/ Plot No. 25, B-wing, 1st floor, Girnar, Nariman Point, Mumbai-20 Vs. Pali Mala Road, Pali Hill, Bandra(W), Mumbai-400 050. स्थायीलेखासं./जीआइआरसं./ PAN/GIR No. AAACS6983M (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant by : Sh. Sunil Kumar Ramani /Vinay Sinha प्रत्यथीकीओरसे/Respondentby : S…

ACIT 18(1), Mumbai vs. Cig Realty Fund, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 1197/MUM/2016[2011-12]Status: DisposedITAT Mumbai02 Jan 2018AY 2011-12

Bench: Shri C.N. Prasad, Hon'Ble & Shri Manoj Kumar Aggarwal, Hon'Blethe Assistant Commissioner V. M/S. Cig Realty Fund Of Income –Tax – 18(1) C/O D.M. Harish & Co., Room No. 202, 2Nd Floor 305-309, Nilkanth Earnest House, Nariman Point 98, Marine Lines, Mumbai 400 002 Mumbai – 400 021 Pan : Aaatc 7307 E (Appellant) (Respondent) Assessee By : Ms. Mrugakshi K. Joshi Department By : Shri Saurabh Despande

For Appellant: Ms. Mrugakshi K. JoshiFor Respondent: Shri Saurabh Despande
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, HON'BLE ACCOUNTANT MEMBER The Assistant Commissioner v. M/s. CIG Realty Fund of Income –tax – 18(1) C/o D.M. Harish & Co., Room No. 202, 2nd Floor 305-309, Nilkanth Earnest House, Nariman Point 98, Marine Lines, Mumbai 400 002 Mumbai – 400 021 PAN : AAATC 7307 E (Appellant) (Respondent) Assessee by : Ms. Mrugakshi K. Joshi Department by : Shri Saurabh Despande Date of Hearing : 02.01.2018 Date of Pronouncement : 02.01.2018 O R D E R PER C.N. PRASAD (JM) 1. This appeal is…

Assistant Commissioner of Income Tax, Circle-1, Kota vs. M/S Jainco Enterprises Pvt. Ltd., Kota

In the result, the appeal of the revenue stands dismissed

ITA 755/JPR/2017[2014-15]Status: DisposedITAT Jaipur26 Dec 2017AY 2014-15
For Appellant: NoneFor Respondent: Shri R.A. Verma (Addl.CIT) fu/kZkfjrh dh vksj ls@
Section 143(3)Section 145(3)Section 14ASection 2(24)(x)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh Hkkxpan] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI BHAGCHAND, AM vk;dj vihy la-@ITA No. 755/JP/2017 fu/kZkj.k o"kZ@Assessment Year: 2014-15 cuke Assistant Commissioner M/s Jainco Enterprises Pvt. Vs. of Income Tax, Ltd., 592, Welcome Tower, Circle-1, Kota. Dadabari, Kota. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AACCJ 6381 J vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by : Shri R.A. Verma (Addl.CIT) fu/kZkfjrh dh vksj ls@ Assessee by : N…

M/S Value Point Systems Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

In the result Ground.7 of the assessee is dismissed

ITA 376/BANG/2017[2011-12]Status: DisposedITAT Bangalore15 Dec 2017AY 2011-12

Bench: Shri. A. K. Garodia & Shri. Lalit Kumari.T.A No.376/Bang/2017 (Assessment Year : 2011-12)

For Appellant: Shri. B. T. Shetty, CAFor Respondent: Shri. M. K. Biju, JCIT
Section 143(3)Section 14A

…ITA.376/Bang/2017 Page - 1 IN THE INCOME TAX APPELLATE TRIBUNAL BENGALURU BENCH 'C', BENGALURU BEFORE SHRI. A. K. GARODIA, ACCOUNTANT MEMBER AND SHRI. LALIT KUMAR, JUDICIAL MEMBER I.T.A No.376/Bang/2017 (Assessment Year : 2011-12) M/s. Value Point Systems P. Ltd, No.66, 4th cross (Opp. Oracle Lexington), Kaveri Layout, Tavarekere Main Road, Bengaluru 560 029 .. Appellant PAN : AAACV4796R v. Deputy Commissioner of Income-tax, New Circle 7(1)(2), Bengaluru .. Respondent Assessee by : Shri. B. T. Shetty, CA Revenue by : Shri. M. K. Biju, JCIT Heard on : 16.10.2017 Pronounced on : 15.12.2017 O R D E R PER LAL…

M. M. Poonjiaji Spices Ltd., Mumbai vs. DCIT Cir. 4(2), Mumbai

In the result, the appeal filed by the assessee is allowed

ITA 5123/MUM/2016[2011-12]Status: DisposedITAT Mumbai30 Nov 2017AY 2011-12

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2011-12

For Appellant: Mr. Rajesh S. Shah, ARFor Respondent: Mr.M.C. Omi Ningshen, DR
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2011-12 M/s M.M. Poonjiaji DCIT-4(2) Spices Ltd., Poonijiaji Mumbai Vs. House, 42, Anandilal Podar Marg, Dhobi Talao, First Marine Street Mumbai-400002 PAN No. AACCM2635C Appellant Respondent Assessee by : Mr. Rajesh S. Shah, AR Revenue by : Mr.M.C. Omi Ningshen, DR Date of Hearing : 27/11/2017 Date of pronouncement :30/11/2017 ORDER PER N.K. PRADHAN, A.M. This is an appeal filed by the assessee. The relevant assessment year is 2011-12. The appea…

Triway Forwarders Pvt. Ltd., Chennai vs. ACIT, Chennai

In the result, the appeal of the assessee is allowed

ITA 932/CHNY/2017[2012-2013]Status: DisposedITAT Chennai28 Nov 2017AY 2012-2013

Bench: Shri Abraham P.George & Shri George Mathanआयकर अपील सं./I.T.A. No.932/Mds/2017 "नधा"रण वष" /Assessment Year : 2012-2013. M/S. Triway Forwarders Pvt. Limited, Vs The Assistant Commissioner Of No.14, Jaffer Street, Income Tax, Mannady, Company Circle Iii(2) Chennai 600 001. Chennai.

For Appellant: Shri. N. Devanathan, AdvocateFor Respondent: Shri. M. Palanichamy, IRS, JCIT
Section 14A

…oner of Income Tax Vs. Corrtech Energy Private Limited (372 ITR 97) (Gujarath High Court) CIT (iv) Holcim India Ltd., Vs. Commissioner of Tax (Delhi High Court) ( 90 CCH 81), Commissioner of Income Tax Vs. Shivam Motors Private Limited (Allahabad High Court) (230 Taxmann 63), Principal Commissioner of Income Tax Vs. Gujarath State Petronet Limited (Gujarath High Court) and Commissioner of Income Tax, Vs. Lakhani Marketinng Incl (272 CTR 265); Chem Investments Limited vs Commissioner of Income Tax (94CCH (2)) Delhi High Court (reversing the decision of the Special Bench of Income tax Appellate tribunal relied on b…

Auto Shell Cast Pvt Ltd., Coimbatore vs. DCIT, Coimbatore

In the result, the appeal of the assessee is allowed

ITA 931/CHNY/2017[2013-14]Status: DisposedITAT Chennai28 Nov 2017AY 2013-14

Bench: Shri Abraham P.George & Shri George Mathanआयकर अपील सं./I.T.A. No.931/Mds/2017 "नधा"रण वष" /Assessment Year : 2013-2014

For Respondent: Shri M. Palanichamy, JCIT
Section 14ASection 43B

…oner of Income Tax Vs. Corrtech Energy Private Limited (372 ITR 97) (Gujarath High Court) CIT (iv) Holcim India Ltd., Vs. Commissioner of Tax (Delhi High Court) ( 90 CCH 81), Commissioner of Income Tax Vs. Shivam Motors Private Limited (Allahabad High Court) (230 Taxmann 63), Principal Commissioner of Income Tax Vs. Gujarath State Petronet Limited (Gujarath High Court) and Commissioner of Income Tax, Vs. Lakhani Marketinng Incl (272 CTR 265); Chem Investments Limited vs Commissioner of Income Tax (94CCH (2)) Delhi High Court (reversing the decision of the Special Bench of Income tax Appellate tribunal relied on b…

M/S.Hll Lifecare Ltd(Previously Known As Hindustan Latex Ltd), Trivandrum vs. The ACIT, Trivandrum

ITA 32/COCH/2016[2011-12]Status: DisposedITAT Cochin23 Nov 2017AY 2011-12

Bench: Shri Abraham P.George, Am & Shri George George K, Jm

For Appellant: Sri. Govind ShastriFor Respondent: Sri. A.Dhanaraj, Sr.DR

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Abraham P.George, AM & Shri George George K, JM ITA No.30/Coch/2016 : Asst.Year 2009-2010 ITA No.31/Coch/2016 : Asst.Year 2010-2011 ITA No.32/Coch/2016 : Asst.Year 2011-2012 M/s.HLL Lifecare Limited The Assistant (Previously known as Vs. Commissioner of Income- Hindustan Latex Limited) tax, Circle 1(1) C/o.K.Venkatachalam Aiyer Trivandrum. & Co., CAs, PB No.12 Trivandrum 695 001. PAN : AAACH5598K. (Appellant) (Respondent) Appellant by : Sri. Govind Shastri Respondent by : Sri. A.Dhanaraj, Sr.DR Date of Pronouncement : 23.11..2017 Date of…

M/S.Hll Lifecare Ltd(Previously Known As Hindustan Latex Ltd), Trivandrum vs. The ACIT, Trivandrum

ITA 31/COCH/2016[2010-11]Status: DisposedITAT Cochin23 Nov 2017AY 2010-11

Bench: Shri Abraham P.George, Am & Shri George George K, Jm

For Appellant: Sri. Govind ShastriFor Respondent: Sri. A.Dhanaraj, Sr.DR

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Abraham P.George, AM & Shri George George K, JM ITA No.30/Coch/2016 : Asst.Year 2009-2010 ITA No.31/Coch/2016 : Asst.Year 2010-2011 ITA No.32/Coch/2016 : Asst.Year 2011-2012 M/s.HLL Lifecare Limited The Assistant (Previously known as Vs. Commissioner of Income- Hindustan Latex Limited) tax, Circle 1(1) C/o.K.Venkatachalam Aiyer Trivandrum. & Co., CAs, PB No.12 Trivandrum 695 001. PAN : AAACH5598K. (Appellant) (Respondent) Appellant by : Sri. Govind Shastri Respondent by : Sri. A.Dhanaraj, Sr.DR Date of Pronouncement : 23.11..2017 Date of…

M/S.Hll Lifecare Ltd(Previously Known As Hindustan Latex Ltd), Trivandrum vs. The ACIT, Trivandrum

ITA 30/COCH/2016[2009-10]Status: DisposedITAT Cochin23 Nov 2017AY 2009-10

Bench: Shri Abraham P.George, Am & Shri George George K, Jm

For Appellant: Sri. Govind ShastriFor Respondent: Sri. A.Dhanaraj, Sr.DR

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Abraham P.George, AM & Shri George George K, JM ITA No.30/Coch/2016 : Asst.Year 2009-2010 ITA No.31/Coch/2016 : Asst.Year 2010-2011 ITA No.32/Coch/2016 : Asst.Year 2011-2012 M/s.HLL Lifecare Limited The Assistant (Previously known as Vs. Commissioner of Income- Hindustan Latex Limited) tax, Circle 1(1) C/o.K.Venkatachalam Aiyer Trivandrum. & Co., CAs, PB No.12 Trivandrum 695 001. PAN : AAACH5598K. (Appellant) (Respondent) Appellant by : Sri. Govind Shastri Respondent by : Sri. A.Dhanaraj, Sr.DR Date of Pronouncement : 23.11..2017 Date of…

Asst. Commissioner of Income-Tax, Bangalore vs. M/S.Kausthubha Project Private Limited, Bangalore

In the result, appeal of the Revenue is dismissed

ITA 1310/BANG/2016[2012-2013]Status: DisposedITAT Bangalore17 Nov 2017AY 2012-2013

Bench: Shri. Inturi Rama Rao

For Appellant: NoneFor Respondent: Shri. M. K. Biju, JCIT
Section 14A

…ITA.1310/Bang/2016 Page - 1 IN THE INCOME TAX APPELLATE TRIBUNAL BENGALURU BENCH 'C', BENGALURU BEFORE SHRI. INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI. LALIT KUMAR, JUDICIAL MEMBER I.T.A No.1310/Bang/2016 (Assessment Year : 2012-13) Asst. Commissioner of Income-tax, Circle – 4(1)(1), Bengaluru .. Appellant v. M/s. Kausthubha Project P. Ltd, No.4065, 18th Main, 30th cross, BSK II stage, Bengaluru 560 070 .. Respondent PAN : AACCK4123B Assessee by : None Revenue by : Shri. M. K. Biju, JCIT Heard on : 09.11.2017 Pronounced on : 17.11.2017 O R D E R PER LALIT KUMAR, JUDICIAL MEMBER : The present appeal…