CIT v. Suzlon Energy Ltd. (33 Taxmann.com 151)

DCIT, Circle-2(1)(2), Surat vs. M/S. Shree Durga Syntex Pvt. Ltd, Surat

In the result, appeal of the assessee is allowed for statistical purpose

ITA 57/SRT/2020[2011-12]Status: DisposedITAT Surat30 Jun 2022AY 2011-12

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Hearing In Physical Court) D.C.I.T. M/S Shree Durga Syntex Pvt. Ltd., Circle-2(1)(2), Block No. 129 & 175, Plot No. Z&E, R.S. Vs. Room No. 205, Aayakar No. 120, Tal: Jolva-394305, Dist- Surat. Bhavan, Majura Gate, Pan: Aabcd 8894 P Surat. Appellant Respondednt M/S Shree Durga Syntex Pvt. Ltd., A.C.I.T. Block No. 129 & 175, Plot No. Circle-4, Vs. Z&E, Jolva Rs No. 120 & 120/1, Surat. Surat-394305. Pan: Aabcd 8894 P Appellant Respondednt

Section 2(22)(e)Section 2(24)(x)Section 254(1)Section 36(1)(va)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER (Hearing in Physical Court) D.C.I.T. M/s Shree Durga Syntex Pvt. Ltd., Circle-2(1)(2), Block No. 129 & 175, Plot No. Z&E, R.S. Vs. Room No. 205, Aayakar No. 120, Tal: Jolva-394305, Dist- Surat. Bhavan, Majura Gate, PAN: AABCD 8894 P Surat. APPELLANT RESPONDEDNT M/s Shree Durga Syntex Pvt. Ltd., A.C.I.T. Block No. 129 & 175, Plot No. Circle-4, Vs. Z&E, Jolva RS No. 120 & 120/1, Surat. Surat-394305. PAN: AABCD 8894 P APPELLANT RESPONDEDNT Department by Shri H.P. Meena, CIT-DR…

Shree Durga Syntex Private Limited, Surat vs. ACIT, Circle-4, Surat

In the result, appeal of the assessee is allowed for statistical purpose

ITA 29/SRT/2020[2011-12]Status: DisposedITAT Surat30 Jun 2022AY 2011-12

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Hearing In Physical Court) D.C.I.T. M/S Shree Durga Syntex Pvt. Ltd., Circle-2(1)(2), Block No. 129 & 175, Plot No. Z&E, R.S. Vs. Room No. 205, Aayakar No. 120, Tal: Jolva-394305, Dist- Surat. Bhavan, Majura Gate, Pan: Aabcd 8894 P Surat. Appellant Respondednt M/S Shree Durga Syntex Pvt. Ltd., A.C.I.T. Block No. 129 & 175, Plot No. Circle-4, Vs. Z&E, Jolva Rs No. 120 & 120/1, Surat. Surat-394305. Pan: Aabcd 8894 P Appellant Respondednt

Section 2(22)(e)Section 2(24)(x)Section 254(1)Section 36(1)(va)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER (Hearing in Physical Court) D.C.I.T. M/s Shree Durga Syntex Pvt. Ltd., Circle-2(1)(2), Block No. 129 & 175, Plot No. Z&E, R.S. Vs. Room No. 205, Aayakar No. 120, Tal: Jolva-394305, Dist- Surat. Bhavan, Majura Gate, PAN: AABCD 8894 P Surat. APPELLANT RESPONDEDNT M/s Shree Durga Syntex Pvt. Ltd., A.C.I.T. Block No. 129 & 175, Plot No. Circle-4, Vs. Z&E, Jolva RS No. 120 & 120/1, Surat. Surat-394305. PAN: AABCD 8894 P APPELLANT RESPONDEDNT Department by Shri H.P. Meena, CIT-DR…

The Dy. Commr. of Income Tax, Cir.-1(1), Rajkot-Gujarat vs. M/S Atul Auto Limited, Shapar.Veraval

The appeal is allowed

ITA 251/RJT/2016[2012-13]Status: DisposedITAT Rajkot23 May 2022AY 2012-13

Bench: Shri Waseem Ahmed & Shri T. R. Senthil Kumar

For Appellant: Shri Kapil Sanghvi, A.RFor Respondent: Shri S. S. Rathi, Sr. DR

Section 143(3)Section 14ASection 40Section 80ISection 80J

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT (THROUGH VIRTUAL COURT) BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & SHRI T. R. SENTHIL KUMAR, JUDICIAL MEMBER I.T.A. No.214/Rjt/2016 (Assessment Year: 2012-13) Atul Auto Ltd. Vs. DCIT Plot No. 1 to 4, Survey No. Circle-1(1), 86, Nr. Microwave Towers, Rajkot NH 8B, Shapar Veraval, Tal: Kotda Sangani, Rajkot-360002 [PAN No.AACCA3018M] (Appellant) .. (Respondent) I.T.A. No.251/Rjt/2016 (Assessment Year: 2012-13) DCIT Vs. Atul Auto Ltd. Circle-1(1), Plot No. 1 to 4, Rajkot Survey No. 86, Nr. Microwave Towers, NH 8B, Shapar Veraval, Tal: Kotda Sangani,…

Atul Auto Limited, Rajkot-Gujarat vs. The Dy. Commr. of Income Tax, Cir.-1(1), Rajkot-Gujarat

The appeal is allowed

ITA 214/RJT/2016[2012-13]Status: DisposedITAT Rajkot23 May 2022AY 2012-13

Bench: Shri Waseem Ahmed & Shri T. R. Senthil Kumar

For Appellant: Shri Kapil Sanghvi, A.RFor Respondent: Shri S. S. Rathi, Sr. DR

Section 143(3)Section 14ASection 40Section 80ISection 80J

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT (THROUGH VIRTUAL COURT) BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & SHRI T. R. SENTHIL KUMAR, JUDICIAL MEMBER I.T.A. No.214/Rjt/2016 (Assessment Year: 2012-13) Atul Auto Ltd. Vs. DCIT Plot No. 1 to 4, Survey No. Circle-1(1), 86, Nr. Microwave Towers, Rajkot NH 8B, Shapar Veraval, Tal: Kotda Sangani, Rajkot-360002 [PAN No.AACCA3018M] (Appellant) .. (Respondent) I.T.A. No.251/Rjt/2016 (Assessment Year: 2012-13) DCIT Vs. Atul Auto Ltd. Circle-1(1), Plot No. 1 to 4, Rajkot Survey No. 86, Nr. Microwave Towers, NH 8B, Shapar Veraval, Tal: Kotda Sangani,…

Dy CIT CC 7 (2), Mumbai vs. M/S Man Global Ltd., Mumbai

In the result, all the appeals of the Revenue are dismissed and cross objections of the assessee in CO Nos

ITA 7440/MUM/2019[2011-12]Status: DisposedITAT Mumbai25 Nov 2021AY 2011-12

Bench: Sri Rajesh Kumar, Am & Sri Amarjit Singh, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./ Ita No. 7440/Mum/2019 अपील (िनधा"रण वष" / Assessment Year 2011-12) आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./ Ita No. 7533/Mum/2019 अपील (िनधा"रण वष" / Assessment Year 2012-13) आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./ Ita No. 7534/Mum/2019 अपील (िनधा"रण वष" / Assessment Year 2013-14) आयकर अपील आयकर अपील संसंसंसं./ Ita No. 7535/Mum/2019 आयकर आयकर अपील अपील (िनधा"रण वष" / Assessment Year 2014-15) आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./ Ita No. 7536/Mum/2019 अपील (िनधा"रण वष" / Assessment Year 2015-16)

…अिधकरण “B” "यायपीठ "यायपीठ "यायपीठ मुंबई "यायपीठ मुंबई म"। म"। म"। म"। आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण मुंबई मुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI "ी राजेश कुमार लेखा सद" एवं "ी अमरजीत िसंह, "ाियक सद" सम" । BEFORE SRI RAJESH KUMAR, AM AND SRI AMARJIT SINGH, JM आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./ ITA No. 7440/Mum/2019 अपील (िनधा"रण वष" / Assessment Year 2011-12) आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./ ITA No. 7533/Mum/2019 अपील (िनधा"रण वष" / Assessment Year 2012-13) आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./ ITA No. 7534/Mum/2019 अपी…

Gss Infotech Limited, Hyderabad vs. Income Tax Officer, Ward-2(2), Hyderabad

In the result, appeal of the assessee is partly allowed

ITA 2367/HYD/2018[2014-15]Status: DisposedITAT Hyderabad23 Jan 2020AY 2014-15

Bench: Smt. P. Madhavi Devi & Shri A. Mohan Alankamony

For Appellant: Shri P. Murali Mohan RaoFor Respondent: Smt. Y.V.S.T. Sai

Section 143(3)Section 92C

…vestments. In support of this contention, he placed reliance on the following decisions: 1. Decision of ITAT, Hyderabad in the case of Aster Pvt. Ltd. Vs. DCIT in ITA No. 220/Hyd/2015. 2. High Court of Gujarat in the case of CIT Vs. Suzlon Energy Ltd., [2013] 33 Taxmann.com 151 (Guj.) 3. Decision of ITAT Ahmedabad in the case of Arvind Ltd. Vs. DCIT in ITA No. 1816/Ahd/2011. We find that in the above cases, it was observed that dividend income declared by a foreign company is not exempt from tax and therefore it will not be covered under the provisions of section 14A and therefore, the disallowance made u/s 14A i…

Gss Infotech Limited, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-2(2), Hyderabad

In the result, appeal of the assessee is partly allowed

ITA 2255/HYD/2017[2013-14]Status: DisposedITAT Hyderabad23 Jan 2020AY 2013-14

Bench: Smt. P. Madhavi Devi & Shri A. Mohan Alankamony

For Appellant: Shri P. Murali Mohan RaoFor Respondent: Smt. Y.V.S.T. Sai

Section 143(3)Section 92C

…vestments. In support of this contention, he placed reliance on the following decisions: 1. Decision of ITAT, Hyderabad in the case of Aster Pvt. Ltd. Vs. DCIT in ITA No. 220/Hyd/2015. 2. High Court of Gujarat in the case of CIT Vs. Suzlon Energy Ltd., [2013] 33 Taxmann.com 151 (Guj.) 3. Decision of ITAT Ahmedabad in the case of Arvind Ltd. Vs. DCIT in ITA No. 1816/Ahd/2011. We find that in the above cases, it was observed that dividend income declared by a foreign company is not exempt from tax and therefore it will not be covered under the provisions of section 14A and therefore, the disallowance made u/s 14A i…

The Dy. CIT-1(2), Raipur (Cg) vs. M/S. Saumya Mining Ltd., Raipur (Cg)

In the result, appeal filed by the Revenue is dismissed

ITA 150/BIL/2013[2010-11]Status: DisposedITAT Raipur31 Jan 2018AY 2010-11

For Appellant: Shri Praveen Jain, ARFor Respondent: Shri P.K.Mishra, CITDR

Section 14ASection 194C

…IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR BEFORE:SHRI N.S.SAINI, AM & SHRI PAVAN KUMAR GADALE,JM DCIT-1(2), Raipur vs M/s Saumya Mining Limited, Nathani Building, Shastri Chowk, Raipur(C.G.) PAN No. : AADCS 5050 J (Appellant) .. tnednopseR Revenue by : Shri P.K.Mishra, CITDR Assessee by : Shri Praveen Jain, AR Date of Hearing : 17/01/2018 Date of Pronouncement 31/01/2018 आदेश / O R D E R Per Shri N.S.Saini, AM: This is an appeal filed by the Revenue against the order of the CIT(A), Raipur, dated 07.08.2013 for the assessment year 2010-2011. 2. The Revenue has raised the following grounds of…

Ruchi Realty Holdings Ltd, Mumbai vs. ACIT RG 3(3), Mumbai

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

ITA 7622/MUM/2013[2010-11]Status: DisposedITAT Mumbai06 Jan 2016AY 2010-11

Bench: S/Shri B.R.Baskaran & Amarjit Singhआयकर अपील सं/ I.T.A. No.7622/Mum/2013 ("नधा"रण वष" / Assessment Year: 2010-11) Ruchi Realty Holdings Ltd. Acit 3(3) बनाम/ 610, Tulasiani Chambers, Mumbai Vs. Nariman Point, Mumbai "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aadcr7664R .. (अपीलाथ" /Appellant) (""यथ" / Respondent)

For Appellant: Shri Bhupendra Shah

Section 10(34)Section 143(1)Section 143(2)Section 14A

…आयकर अपील"य अ"धकरण,“डी” "यायपीठ, मुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI "ी बी. आर. बा"करन, लेखा सद"य यवं "ी अमरजीत "संह, "या"यक सद"य, के सम" BEFORE S/SHRI B.R.BASKARAN, ACCOUNTANT MEMBER AND AMARJIT SINGH, JUDICIAL MEMBER आयकर अपील सं/ I.T.A. No.7622/Mum/2013 ("नधा"रण वष" / Assessment Year: 2010-11) Ruchi Realty Holdings Ltd. ACIT 3(3) बनाम/ 610, Tulasiani Chambers, Mumbai Vs. Nariman Point, Mumbai "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AADCR7664R .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Assessee by: Shri Bhupendra Shah Shri S.K.Mishra Department by: सुनवाई क" तार"ख / Date of Hearing:…

CIT v. Suzlon Energy Ltd.

Judgments citing CIT v. Suzlon Energy Ltd.