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 - 9(3)(2), Mumbai vs. Future Human Development Ltd., Mumbai

In the result, the appeal is dismissed

ITA 5163/MUM/2016[2012-13]Status: DisposedITAT Mumbai15 Nov 2017AY 2012-13

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2012-13

For Appellant: Ms. Namrata Kasale, ARFor Respondent: Mr. Saurabh Kumar Rai, DR
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “I” MUMBAI BEFORE SHRI C.N. PRASAD (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2012-13 ACIT-9(3)(2) M/s Future Human 418, Aayakar Vs. Development Ltd. Bhavan, 4th floor, Knowledge House, Off M.K. Marg, Jogeshwari Vikhroli Link Mumbai-400020. Rd, Shyam Nagar, Mumbai-400060. PAN No. AAACF9652Q Appellant Respondent Revenue by : Mr. Saurabh Kumar Rai, DR Assessee by : Ms. Namrata Kasale, AR Date of Hearing : 02/11/2017 Date of pronouncement : 15/11/2017 ORDER PER N.K. PRADHAN, A.M. This is an appeal filed by the Revenue. The rele…

Asst CIT Cir 6(2)(2), Mumbai vs. Essar House Ltd, Mumbai

In the result, the appeal by the Revenue is dismissed

ITA 4004/MUM/2016[2011-12]Status: DisposedITAT Mumbai08 Nov 2017AY 2011-12

Bench: Shri Shamim Yahya & Shri Sandeep Gosainassessment Year : 2011-12 Acit Circle 6(2)(2) Essar House Ltd., Mumbai Essar House, 11 K.K.Marg, Vs. Mahalaxmi, Mumbai 400 034 Pan Aaacj2883P (Appellant) Respondent)

For Appellant: Shri M V RajguruFor Respondent: Shri Vijay Mehta
Section 14Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “L”, MUMBAI Before Shri Shamim Yahya, Accountant Member & Shri Sandeep Gosain, Judicial Member Assessment Year : 2011-12 ACIT Circle 6(2)(2) Essar House Ltd., Mumbai Essar House, 11 K.K.Marg, Vs. Mahalaxmi, Mumbai 400 034 PAN AAACJ2883P (Appellant) Respondent) Appellant By : Shri M V Rajguru Respondent By : Shri Vijay Mehta Date of Hearing :26.10.2017 Date of Pronouncement : 08.11.2017 O R D E R Per Sandeep Gosain, Judicial Member This appeal is by the Revenue against the order of CIT(A) -12, Mumbai, dated 21.03.2016 for assessment year 2011-12. 2. The brie…

Seamless Syndication Services Ltd, Mumbai vs. DCIT Cen Cir 6(3), Mumbai

In the result, the appeal is allowed

ITA 4012/MUM/2017[2012-13]Status: DisposedITAT Mumbai31 Oct 2017AY 2012-13

Bench: Shri D.T. Garasia () & Shri N.K. Pradhan () Assessment Year: 2012-13

For Appellant: Shri Sanjay R. ParikhFor Respondent: Shri Manjunatha Swamy, DR
Section 10(34)Section 14ASection 263

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E” MUMBAI BEFORE SHRI D.T. GARASIA (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2012-13 M/s Seamless Syndication The PCIT-13 Services Ltd. 416, Aayakar Bhavan, Vs. 10, Sohrab Building, 1st M.K. Road floor, 505, Kalbadevi Road, Mumbai-400020. Edward Theatre, Mumbai-400002 PAN No. AAICS0728C Appellant Respondent Assessee by : Shri Sanjay R. Parikh Revenue by : Shri Manjunatha Swamy, DR Date of Hearing : 09/10/2017 Date of pronouncement : 31/10/2017 ORDER PER N.K. PRADHAN, A.M. This is an appeal filed by the assessee. The relev…

Assistant Commissioner of Income Tax, Circle-1, Kota vs. M/S Tolaram Satyadev Agro Pvt. Ltd., Kota

In the result, appeal of the revenue stands dismissed

ITA 672/JPR/2017[2013-14]Status: DisposedITAT Jaipur09 Oct 2017AY 2013-14
For Appellant: Shri P.C. Parwal (CA)For Respondent: Shri R.A. Verma (Addl.CIT) fu/kZkfjrh dh vksj ls@
Section 14A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh Hkkxpan] ys[kk lnL; ,oa Jh dqy Hkkjr] U;kf;d lnL; ds le{k BEFORE: SHRI BHAGCHAND, AM & SHRI KUL BHARAT, JM vk;dj vihy la-@ITA No. 672/JP/2017 fu/kZkj.k o"kZ@Assessment Year : 2013-14 cuke Assistant Commissioner of M/s Tolaram Satyadev Vs. Income Tax, Agro Pvt. Ltd., Circle-1, Kota 40-A, Talwandi, Kota. PAN No.: AACCT 2015 P vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by : Shri R.A. Verma (Addl.CIT) fu/kZkfjrh dh vksj ls@ Assessee by : Shri P.C. Parwal (CA) lquokbZ dh rkjh[k@ Date of Hear…

Assistant Commissioner of Income Tax, Circle-1, Kota vs. Sudha Hospital & Medical Research Centre, Kota

In the result, appeal of the revenue stands dismissed

ITA 671/JPR/2017[2014-15]Status: DisposedITAT Jaipur09 Oct 2017AY 2014-15
For Appellant: Shri P.C. Parwal (CA)For Respondent: Shri R.A. Verma (Addl.CIT) fu/kZkfjrh dh vksj ls@
Section 14A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh Hkkxpan] ys[kk lnL; ,oa Jh dqy Hkkjr] U;kf;d lnL; ds le{k BEFORE: SHRI BHAGCHAND, AM & SHRI KUL BHARAT, JM vk;dj vihy la-@ITA No. 671/JP/2017 fu/kZkj.k o"kZ@Assessment Year : 2014-15 cuke Assistant Commissioner of Sudha Hospital and Vs. Income Tax, Medical Research Centre Circle-1, Kota Pvt. Ltd., 11-A, Talwandi, Kota. PAN No.: AAGCS 2221 N vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by : Shri R.A. Verma (Addl.CIT) fu/kZkfjrh dh vksj ls@ Assessee by : Shri P.C. Parwal (CA) lquokbZ dh rkj…

Assistant Commissioner of Income Tax, Circle-1, Kota vs. M/S Naresh Kumar Manoj Kumar, Kota

In the result, appeal of the revenue stands dismissed

ITA 670/JPR/2017[2013-14]Status: DisposedITAT Jaipur09 Oct 2017AY 2013-14
For Appellant: Shri P.C. Parwal (CA)For Respondent: Smt. Poonam Roy (DCIT) fu/kZkfjrh dh vksj ls@
Section 145(3)Section 14A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES (SMC), JAIPUR Jh Hkkxpan] ys[kk lnL;] ds le{k BEFORE: SHRI BHAGCHAND, ACCOUNTANT MEMBER vk;dj vihy la-@ITA No. 670/JP/2017 fu/kZkj.k o"kZ@Assessment Year : 2013-14 cuke Assistant Commissioner M/s Naresh Kumar Manoj Kumar, Vs. of Income Tax, B-43, Bhamashah Mandi, Circle-1, Kota Kota. PAN No.: AADFN 5008 Q vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by : Smt. Poonam Roy (DCIT) fu/kZkfjrh dh vksj ls@ Assessee by : Shri P.C. Parwal (CA) lquokbZ dh rkjh[k@ Date of Hearing : 04/10/2017 mn?kks"k.kk dh rk…

Reliance Infrastructure Ltd, Mumbai vs. Addl CIT RG 10(1) Now DCIT Cir 14(3)(1), Mumbai

In the result, the appeal of the Revenue is dismissed and that of the assessee is allowed for statistical purposes

ITA 1480/MUM/2015[2010-11]Status: DisposedITAT Mumbai02 Jun 2017AY 2010-11

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am Dy. Commissioner Of Income Tax M/S Reliance Infrastructure 14(3)(1), 453, 4Th Floor, Aayakar Ltd. Bhavan, Mumbai-20 Reliance Energy Centre Vs. Santacruz East, Mumbai- 400055 Pan No. Aaccr7445Q Appellant .. Respondent M/S Reliance Infrastructure Ltd. Dy. Commissioner Of Income Tax Reliance Energy Centre 14(3)(1), 453, 4Th Floor, Aayakar Santacruz East, Mumbai- Vs. Bhavan, Mumbai-20 400055 Pan No. Aaccr7445Q Appellant .. Respondent

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI RAJESH KUMAR, AM Dy. Commissioner of Income Tax M/s Reliance Infrastructure 14(3)(1), 453, 4th Floor, Aayakar Ltd. Bhavan, Mumbai-20 Reliance Energy Centre Vs. Santacruz East, Mumbai- 400055 Pan No. AACCR7445Q Appellant .. Respondent M/s Reliance Infrastructure Ltd. Dy. Commissioner of Income Tax Reliance Energy Centre 14(3)(1), 453, 4th Floor, Aayakar Santacruz East, Mumbai- Vs. Bhavan, Mumbai-20 400055 Pan No. AACCR7445Q Appellant .. Respondent Revenue by .. Miss. Santanu Kr. Saikia, CIT. DR .. Shri Jitendra Sanghvi, AR…

DCIT 14(3)(1), Mumbai vs. Reliance Infrstructure Ltd, Mumbai

In the result, the appeal of the Revenue is dismissed and that of the assessee is allowed for statistical purposes

ITA 1422/MUM/2015[2010-11]Status: DisposedITAT Mumbai02 Jun 2017AY 2010-11

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am Dy. Commissioner Of Income Tax M/S Reliance Infrastructure 14(3)(1), 453, 4Th Floor, Aayakar Ltd. Bhavan, Mumbai-20 Reliance Energy Centre Vs. Santacruz East, Mumbai- 400055 Pan No. Aaccr7445Q Appellant .. Respondent M/S Reliance Infrastructure Ltd. Dy. Commissioner Of Income Tax Reliance Energy Centre 14(3)(1), 453, 4Th Floor, Aayakar Santacruz East, Mumbai- Vs. Bhavan, Mumbai-20 400055 Pan No. Aaccr7445Q Appellant .. Respondent

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI RAJESH KUMAR, AM Dy. Commissioner of Income Tax M/s Reliance Infrastructure 14(3)(1), 453, 4th Floor, Aayakar Ltd. Bhavan, Mumbai-20 Reliance Energy Centre Vs. Santacruz East, Mumbai- 400055 Pan No. AACCR7445Q Appellant .. Respondent M/s Reliance Infrastructure Ltd. Dy. Commissioner of Income Tax Reliance Energy Centre 14(3)(1), 453, 4th Floor, Aayakar Santacruz East, Mumbai- Vs. Bhavan, Mumbai-20 400055 Pan No. AACCR7445Q Appellant .. Respondent Revenue by .. Miss. Santanu Kr. Saikia, CIT. DR .. Shri Jitendra Sanghvi, AR…

DCIT (It) 1(1)(2), Mumbai vs. Antwerp Diamond Bank Nv., Mumbai

In the result, appeals filed by the Revenue are dismissed in terms indicated hereinabove

ITA 7482/MUM/2014[2011-12]Status: DisposedITAT Mumbai28 Feb 2017AY 2011-12

Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm

Section 143(3)Section 14ASection 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “L”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI AMARJIT SINGH, JM ITA No.7481/Mum/2014 & 7482/Mum/2014 (Assessment Year :2010-11 & 2011-12) DCIT (IT) 1(1)(2), Mumbai – Vs. M/s. Antwerp Diamond Bank NV, 510, 5th Floor, 400 038 Trade Center, BKC, Bandra (E), Mumbai – 400 051 PAN/GIR No. AADCA2713J Appellant) .. Respondent) Revenue by Shri Rajguru MV Assessee by Shri K K Ved Date of Hearing 23/02/2017 Date of Pronouncement 28/02/2017 आदेश / O R D E R PER R.C.SHARMA (A.M): These are the appeals filed by Revenue against the order of CIT(A)-10, Mumbai dated 30/09/2014 for th…

DCIT (It) 1(1)(2), Mumbai vs. Antwerp Diamond Bank Nv., Mumbai

In the result, appeals filed by the Revenue are dismissed in terms indicated hereinabove

ITA 7481/MUM/2014[2010-11]Status: DisposedITAT Mumbai28 Feb 2017AY 2010-11

Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm

Section 143(3)Section 14ASection 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “L”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI AMARJIT SINGH, JM ITA No.7481/Mum/2014 & 7482/Mum/2014 (Assessment Year :2010-11 & 2011-12) DCIT (IT) 1(1)(2), Mumbai – Vs. M/s. Antwerp Diamond Bank NV, 510, 5th Floor, 400 038 Trade Center, BKC, Bandra (E), Mumbai – 400 051 PAN/GIR No. AADCA2713J Appellant) .. Respondent) Revenue by Shri Rajguru MV Assessee by Shri K K Ved Date of Hearing 23/02/2017 Date of Pronouncement 28/02/2017 आदेश / O R D E R PER R.C.SHARMA (A.M): These are the appeals filed by Revenue against the order of CIT(A)-10, Mumbai dated 30/09/2014 for th…

Priya Ltd., Mumbai vs. DCIT (OSD), Cir 2(3), Mumbai

The appeal of the assessee is disposed off in terms indicated hereinabove and the appeal of the Revenue is dismissed

ITA 3231/MUM/2015[2010-11]Status: DisposedITAT Mumbai21 Feb 2017AY 2010-11

Bench: Shri Joginder Singh & Shri N.K. Pradhanassessment Year: 2010-11 Priya Ltd. Dcit(Osd), Circle-2(3), 209-210, Kimatraj Building बनाम/ R. No. 552, 5Th Floor, 02 Floor, 77/79 Vs. Aayakar Bhavan, M.K.Road, M.K. Road, Mumbai-400020 Mumbai-400002 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No. Aaacp2210Q Assessment Year: 2010-11 Dcit(Osd), Priya Ltd. 209-210, Kimatraj Building Circle-2(3), बनाम/ 02 Floor, 77/79 R. No. 552, 5Th Floor, Vs. M.K. Road, Aayakar Bhavan, M.K.Road, Mumbai-400002 Mumbai-400020 (राज"व /Revenue) ("नधा"रती /Assessee) P.A. No. Aaacp2210Q

Section 10(33)Section 143(3)Section 14ASection 260A

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ई, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “E”, 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 Assessment Year: 2010-11 Priya Ltd. DCIT(OSD), Circle-2(3), 209-210, Kimatraj Building बनाम/ R. No. 552, 5th Floor, 02 Floor, 77/79 Vs. Aayakar Bhavan, M.K.Road, M.K. Road, Mumbai-400020 Mumbai-400002 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No. AAACP2210Q Assessment Year: 2010-11 DCIT(OSD), Priya Ltd. 209-210, Kimatraj Building Circle-2(3), बनाम/ 02…

Lakhani Shoee Co. Pvt. Ltd vs. ACIT, Alwar

In the result, appeal of the assessee in ITA No

ITA 854/JPR/2016[2012-13]Status: DisposedITAT Jaipur20 Feb 2017AY 2012-13
For Appellant: Shri S.C. Vasudeva (C.A)For Respondent: Shri S.L. Chandel (Addl.CIT)
Section 143(3)Section 14A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh dqy Hkkjr] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI KUL BHARAT, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 854/JP/2016 fu/kZkj.k o"kZ@Assessment Year : 2012-13. cuke M/s Lakhani Shoe Co. Pvt. Ltd. Asst. Commissioner of Income Tax, Vs. Plot No. 130, Sector-24, Circle-2, Faridabad – 121005 Alwar. LFkk;h ys[kk la-@thvkbZvkj la-@PAN No. AAACL 2991 A vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri S.C. Vasudeva (C.A) jktLo dh vksj ls@ Revenu…

Kamanwala Housing Construction Ltd, Mumbai vs. Addl CIT 6(2), Mumbai

In the result, this appeal is partly allowed

ITA 921/MUM/2016[2011-12]Status: DisposedITAT Mumbai15 Feb 2017AY 2011-12

Bench: Shri Mahavir Singh & Shri Ashwani Tanejaassessment Year: 2011-12

Section 143(3)Section 234BSection 27Section 40A(2)(b)Section 5

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,A,मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “A”, MUMBAI Before Shri Mahavir Singh, Judicial Member, and Shri Ashwani Taneja, Accountant Member Assessment Year: 2011-12 Kamanwala Housing Additional CIT 6(2) Construction Ltd. 405, 406 New बनाम/ Udyog Mandir-2, Magul Lane, Vs. Mahim (W) Mumbai Mumbai-400016 (Appellant) (Respondent ) P.A. No.AAACK2434P Assessment Year: 2011-12 Addll. CIT 6(2) Kamanwala Housing Construction Ltd. 405, 406 New Udyog Mandir-2, बनाम/ Magul Lane, Vs. Mumbai Mahim (W) Mumbai-400016 (Revenue) (Respondent ) P.A. No.AAACK2434P Assessment…

DCIT Cir 6(3)(2), Mumbai vs. Kamanwala Housing Construction Ltd, Mumbai

In the result, this appeal is partly allowed

ITA 1404/MUM/2016[2011-12]Status: DisposedITAT Mumbai15 Feb 2017AY 2011-12

Bench: Shri Mahavir Singh & Shri Ashwani Tanejaassessment Year: 2011-12

Section 143(3)Section 234BSection 27Section 40A(2)(b)Section 5

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,A,मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “A”, MUMBAI Before Shri Mahavir Singh, Judicial Member, and Shri Ashwani Taneja, Accountant Member Assessment Year: 2011-12 Kamanwala Housing Additional CIT 6(2) Construction Ltd. 405, 406 New बनाम/ Udyog Mandir-2, Magul Lane, Vs. Mahim (W) Mumbai Mumbai-400016 (Appellant) (Respondent ) P.A. No.AAACK2434P Assessment Year: 2011-12 Addll. CIT 6(2) Kamanwala Housing Construction Ltd. 405, 406 New Udyog Mandir-2, बनाम/ Magul Lane, Vs. Mumbai Mahim (W) Mumbai-400016 (Revenue) (Respondent ) P.A. No.AAACK2434P Assessment…

DCIT 6(2), Mumbai vs. Kohinoor Projects P.Ltd, Mumbai

In the result, the appeal of the Revenue is dismissed

ITA 5241/MUM/2013[2008-09]Status: DisposedITAT Mumbai18 Oct 2016AY 2008-09

Bench: Sri Mahavir Singh, Jm & Sri Ramit Kochar, Am The Dy. Commissioner Of Income Vs. M/S. Kohinoor Projects Pvt. Tax, Circle- 6(2), Room No.563, Ltd. Kohinoor Corporate Aayakar Bhavan, M. K. Road, Office, Senapati Bapat Churchgate, Mumbai 400 021 Marg, Dadar (W), Mumbai- 400028. Pan:Aacck6164C Appellant .. Respondent Appellant By .. Shri A. K. Dhondial, Dr Appellant By .. Shri Yogesh Dadia, Ar Date Of Hearing .. 18-10-2016 Date Of Pronouncement .. 18- 10- 2016 O R D E R Per Mahavir Singh, Jm:

Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI RAMIT KOCHAR, AM The Dy. Commissioner of Income Vs. M/s. Kohinoor Projects Pvt. Tax, Circle- 6(2), Room No.563, Ltd. Kohinoor Corporate Aayakar Bhavan, M. K. Road, Office, Senapati Bapat Churchgate, Mumbai 400 021 Marg, Dadar (W), Mumbai- 400028. PAN:AACCK6164C Appellant .. Respondent Appellant by .. Shri A. K. Dhondial, DR Appellant by .. Shri Yogesh Dadia, AR Date of hearing .. 18-10-2016 Date of pronouncement .. 18- 10- 2016 O R D E R PER MAHAVIR SINGH, JM: This appeal by the Revenue is arising out of the order of th…

Tata Investment Corporation Ltd, Mumbai vs. Asst CIT 2(3), Mumbai

ITA 1398/MUM/2013[2009-10]Status: DisposedITAT Mumbai26 Aug 2016AY 2009-10

Bench: S/Shri Rajendra & C.N. Prasadआयकर आयकर अपील अपील संसंसंसं./Ita/1398/Mum/2013,िनधा"रण िनधा"रण वष" वष" /Assessment Years: 2009-10 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Tata Investment Corporation Ltd. Acit-2(3) Elphinstone Building, 2Nd Floor Room No.552, Aayakar Bhavan Vs. 10, Veer Nariman Road,Mumbai-1. M.K. Road,Mumbai-400 020. Pan:Aaact 4120 F (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By:Shri Kailash Gaikwad-Dr Assessee By: S/Shri M.M. Golvala & Amey Wagle सुनवाई क" तारीख / Date Of Hearing: 12.07.2016 घोषणा क" तारीख / Date Of Pronouncement: 26.08.2016 आयकर अिधिनयम अिधिनयम,1961 क" क" धारा धारा 254(1)केकेकेके अ"तग"त अ"तग"त आदेश आदेश आयकर आयकर आयकर अिधिनयम अिधिनयम क" क" धारा धारा अ"तग"त अ"तग"त आदेश आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा सद"य लेखा सद"य राजे"" राजे"" केकेकेके अनुसार अनुसार Per Rajendra, Am- लेखा लेखा सद"य सद"य राजे"" राजे"" अनुसार अनुसार Challenging The Order Dated 26.12.2012 Of The Cit (A)-6,Mumbai, The Assessee Has Filed The Present Appeal.Assessee An Investment Company Filed Its Return Of Income On 26.09.2009,Showing Income Of Rs.28.91Crores Under The Normal Provision & Book Profit Of Rs.148.70 Crores U/S.115Jb Of The Act.The Assessing Officer (Ao),Completed The Assessment,U/S.143(3)Of The Act,On 29. 07.2011,Determining The Its Income At Rs.32.25 Crores & At Rs.149.22Crores Under The Mat Provisions.The Assessee Has Filed An Application To Admit Additional Grounds & Has Stated That The Grounds Raised Through The Application Were Legal In Nature.Considering The Fact That Same Deal With Legal Issues,We Allow The Assessee To Argue Them.

For Appellant: S/Shri M.M. Golvala and Amey WagleFor Respondent: Shri Kailash Gaikwad-DR
Section 10(33)Section 115JSection 143(3)Section 14ASection 254(1)

…आयकर अपीलीय अिधकरण, मुंबई “ई” खंडपीठ Income-tax Appellate Tribunal -“E”Bench Mumbai सव"ी सव"ी राजे"" राजे"",लेखा लेखा सद"य सद"य एवं एवं सी सी. एन एन. "साद "साद,"याियक "याियक सद"य सद"य सव"ी सव"ी राजे"" राजे"" लेखा लेखा सद"य सद"य एवं एवं सी सी एन एन "साद "साद "याियक "याियक सद"य सद"य Before S/Shri Rajendra,Accountant Member and C.N. Prasad,Judicial Member आयकर आयकर अपील अपील संसंसंसं./ITA/1398/Mum/2013,िनधा"रण िनधा"रण वष" वष" /Assessment Years: 2009-10 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Tata Investment Corporation Ltd. ACIT-2(3) Elphinstone Building, 2nd Floor Room No.552, Aayakar Bhavan Vs. 10, Veer Na…

DCIT 3(2), Mumbai vs. Indiabulls Wholesale Services Ltd, Mumbai

In the result the appeals of the revenue stand dismissed and the appeal of the assessee is allowed

ITA 6081/MUM/2014[2010-11]Status: DisposedITAT Mumbai30 Jun 2016AY 2010-11

Bench: Shri Shailendra Kumar Yadav, Jm & Shri Rajesh Kumar, Am आयकर अपीऱ सं./I.T.A. No.1165/Mum/2014 (ननधधारण वषा / Assessment Year : 2008-09) Dy.Commissioner Of Income बनधम/ M/S Indiabulls Retail Service Ltd, Tax-7(1), Room No.622, (Formerly Knows As Pyramid Vs. Aayakar Bhavan, Retails Ltd, Now Known As M K Road, M/S Store One Retails India Mumbai-400020 (Ltd),11Th Floor, Indiabulls Finance Centre, Elibhinstone Road (W), Mumbai-400013 स्थधयी ऱेखध सं./ Pan : Aadcp5164C आयकर अपीऱ सं./I.T.A. No.5732/Mum/2014 (ननधधारण वषा / Assessment Year : 2010-11) बनधम/ M/S Indiabulls Wholesale Dy.Commissioner Of Income Tax- 3(2), Services Ltd, Vs. Aayakar Bhavan, M-62 & 63, 1St Floor, M K Road, Connaught Place, Mumbai-400020 New Delhi-110001 आयकर अपीऱ सं./I.T.A. No.6081/Mum/2014 (ननधधारण वषा / Assessment Year : 2010-11) Dy.Commissioner Of Income बनधम/ M/S Indiabulls Wholesale Tax-3(2), Services Ltd, Vs. Room No.674, 6Th Floor, 14Th Floor, Aayakar Bhavan, Indiabulls Finance Centre, M K Road, Tower No.1, Plot No.612-613, Mumbai-400020 Elibhinstone Road (W), Mumbai-400013 स्थधयी ऱेखध सं./ Pan : Aabci7129N अपीऱार्थी ओर से / Revenue By Shri Javed Akhatar प्रत्यर्थी की ओर से/ Assessee By S/Shri Jitendra Sangvi & Amit Khatiwalla

Section 143(1)Section 143(2)Section 143(3)Section 14ASection 56Section 57

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “आई” म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI SHAILENDRA KUMAR YADAV, JM AND SHRI RAJESH KUMAR, AM आयकर अपीऱ सं./I.T.A. No.1165/Mum/2014 (ननधधारण वषा / Assessment Year : 2008-09) Dy.Commissioner of Income बनधम/ M/s Indiabulls Retail Service Ltd, Tax-7(1), Room No.622, (Formerly knows as Pyramid Vs. Aayakar Bhavan, Retails Ltd, Now known as M K Road, M/s Store One Retails India Mumbai-400020 (Ltd),11th floor, Indiabulls Finance Centre, Elibhinstone road (W), Mumbai-400013 स्थधयी ऱेखध सं./ PAN : AADCP5164C आयकर अपीऱ सं./I.T.A. No.5732/Mum/2014 (नन…

Indiabulls Wholesale Services Ltd, New Delhi vs. DCIT Cir 3(2), Mumbai

In the result the appeals of the revenue stand dismissed and the appeal of the assessee is allowed

ITA 5732/MUM/2014[2010-11]Status: DisposedITAT Mumbai30 Jun 2016AY 2010-11

Bench: Shri Shailendra Kumar Yadav, Jm & Shri Rajesh Kumar, Am आयकर अपीऱ सं./I.T.A. No.1165/Mum/2014 (ननधधारण वषा / Assessment Year : 2008-09) Dy.Commissioner Of Income बनधम/ M/S Indiabulls Retail Service Ltd, Tax-7(1), Room No.622, (Formerly Knows As Pyramid Vs. Aayakar Bhavan, Retails Ltd, Now Known As M K Road, M/S Store One Retails India Mumbai-400020 (Ltd),11Th Floor, Indiabulls Finance Centre, Elibhinstone Road (W), Mumbai-400013 स्थधयी ऱेखध सं./ Pan : Aadcp5164C आयकर अपीऱ सं./I.T.A. No.5732/Mum/2014 (ननधधारण वषा / Assessment Year : 2010-11) बनधम/ M/S Indiabulls Wholesale Dy.Commissioner Of Income Tax- 3(2), Services Ltd, Vs. Aayakar Bhavan, M-62 & 63, 1St Floor, M K Road, Connaught Place, Mumbai-400020 New Delhi-110001 आयकर अपीऱ सं./I.T.A. No.6081/Mum/2014 (ननधधारण वषा / Assessment Year : 2010-11) Dy.Commissioner Of Income बनधम/ M/S Indiabulls Wholesale Tax-3(2), Services Ltd, Vs. Room No.674, 6Th Floor, 14Th Floor, Aayakar Bhavan, Indiabulls Finance Centre, M K Road, Tower No.1, Plot No.612-613, Mumbai-400020 Elibhinstone Road (W), Mumbai-400013 स्थधयी ऱेखध सं./ Pan : Aabci7129N अपीऱार्थी ओर से / Revenue By Shri Javed Akhatar प्रत्यर्थी की ओर से/ Assessee By S/Shri Jitendra Sangvi & Amit Khatiwalla

Section 143(1)Section 143(2)Section 143(3)Section 14ASection 56Section 57

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “आई” म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI SHAILENDRA KUMAR YADAV, JM AND SHRI RAJESH KUMAR, AM आयकर अपीऱ सं./I.T.A. No.1165/Mum/2014 (ननधधारण वषा / Assessment Year : 2008-09) Dy.Commissioner of Income बनधम/ M/s Indiabulls Retail Service Ltd, Tax-7(1), Room No.622, (Formerly knows as Pyramid Vs. Aayakar Bhavan, Retails Ltd, Now known as M K Road, M/s Store One Retails India Mumbai-400020 (Ltd),11th floor, Indiabulls Finance Centre, Elibhinstone road (W), Mumbai-400013 स्थधयी ऱेखध सं./ PAN : AADCP5164C आयकर अपीऱ सं./I.T.A. No.5732/Mum/2014 (नन…

DCIT Cir 7(1), Mumbai vs. Indiabulls Retail Service Ltd, Mumbai

In the result the appeals of the revenue stand dismissed and the appeal of the assessee is allowed

ITA 1165/MUM/2014[2008-09]Status: DisposedITAT Mumbai30 Jun 2016AY 2008-09

Bench: Shri Shailendra Kumar Yadav, Jm & Shri Rajesh Kumar, Am आयकर अपीऱ सं./I.T.A. No.1165/Mum/2014 (ननधधारण वषा / Assessment Year : 2008-09) Dy.Commissioner Of Income बनधम/ M/S Indiabulls Retail Service Ltd, Tax-7(1), Room No.622, (Formerly Knows As Pyramid Vs. Aayakar Bhavan, Retails Ltd, Now Known As M K Road, M/S Store One Retails India Mumbai-400020 (Ltd),11Th Floor, Indiabulls Finance Centre, Elibhinstone Road (W), Mumbai-400013 स्थधयी ऱेखध सं./ Pan : Aadcp5164C आयकर अपीऱ सं./I.T.A. No.5732/Mum/2014 (ननधधारण वषा / Assessment Year : 2010-11) बनधम/ M/S Indiabulls Wholesale Dy.Commissioner Of Income Tax- 3(2), Services Ltd, Vs. Aayakar Bhavan, M-62 & 63, 1St Floor, M K Road, Connaught Place, Mumbai-400020 New Delhi-110001 आयकर अपीऱ सं./I.T.A. No.6081/Mum/2014 (ननधधारण वषा / Assessment Year : 2010-11) Dy.Commissioner Of Income बनधम/ M/S Indiabulls Wholesale Tax-3(2), Services Ltd, Vs. Room No.674, 6Th Floor, 14Th Floor, Aayakar Bhavan, Indiabulls Finance Centre, M K Road, Tower No.1, Plot No.612-613, Mumbai-400020 Elibhinstone Road (W), Mumbai-400013 स्थधयी ऱेखध सं./ Pan : Aabci7129N अपीऱार्थी ओर से / Revenue By Shri Javed Akhatar प्रत्यर्थी की ओर से/ Assessee By S/Shri Jitendra Sangvi & Amit Khatiwalla

Section 143(1)Section 143(2)Section 143(3)Section 14ASection 56Section 57

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “आई” म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI SHAILENDRA KUMAR YADAV, JM AND SHRI RAJESH KUMAR, AM आयकर अपीऱ सं./I.T.A. No.1165/Mum/2014 (ननधधारण वषा / Assessment Year : 2008-09) Dy.Commissioner of Income बनधम/ M/s Indiabulls Retail Service Ltd, Tax-7(1), Room No.622, (Formerly knows as Pyramid Vs. Aayakar Bhavan, Retails Ltd, Now known as M K Road, M/s Store One Retails India Mumbai-400020 (Ltd),11th floor, Indiabulls Finance Centre, Elibhinstone road (W), Mumbai-400013 स्थधयी ऱेखध सं./ PAN : AADCP5164C आयकर अपीऱ सं./I.T.A. No.5732/Mum/2014 (नन…