CIT v. Taikisha Engineering India Ltd. 275 CTR (Del.) 316 and Joint Investments (P) Ltd. vs. CIT

275 CTR 471High Court#15518 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2020.

Judgments citing CIT v. Taikisha Engineering India Ltd. 275 CTR (Del.) 316 and Joint Investments (P) Ltd. vs. CIT

Shri Vinay Bhasin, New Delhi vs. ACIT, New Delhi

In the result, the appeal of the assessee is allowed

ITA 2274/DEL/2017[2013-14]Status: DisposedITAT Delhi12 Oct 2020AY 2013-14

Bench: Sh. Bhavnesh Sainidr. B. R. R. Kumar(E-Court Module) Ita No. 2274/Del/2017 : Asstt. Year : 2013-14 Vinay Bhasin, Vs Acit, C-14, South Extension, Part-Ii, Circle-63(1), New Delhi-110049 New Delhi (Appellant) (Respondent) Pan No. Aaapb3445J Assessee By : Sh. Salil Agarwal, Adv. Revenue By : Sh. Parikshist Singh, Sr. Dr Date Of Hearing: 30.09.2020 Date Of Pronouncement: 12.10.2020

For Appellant: Sh. Salil Agarwal, AdvFor Respondent: Sh. Parikshist Singh, Sr. DR

Section 10(34)Section 10(38)Section 14A

…out any expenses, whatsoever claimed by assessee for earning the said dividend income. The assessee relied upon the decisions of Delhi High Court in the cases of CIT vs. Taikisha Engineering India Ltd. 275 CTR (Del.) 316 and Joint Investments (P) Ltd. vs. CIT 275 CTR 471. The Ld. CIT(A), however, confirm the addition and dismiss the appeal of assessee. 16. After considering the rival submissions, we are of the view that addition is wholly unjustified. Ld. Counsel for assessee submitted that similar issue was considered by ITAT Delhi ‘D’ Bench in the case of assessee for AY 2009-10 vide order dated 15.11.2018 (su…

Vinay Bhasin, New Delhi vs. ACIT, Circle- 61(1), New Delhi

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

ITA 6904/DEL/2017[2014-15]Status: DisposedITAT Delhi27 Aug 2020AY 2014-15

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

Section 143(3)Section 14A

…out any expenses, whatsoever claimed by assessee for earning the said dividend income. The assessee relied upon the decisions of Delhi High Court in the cases of CIT vs. Taikisha Engineering India Ltd. 275 CTR (Dei.) 316 and Joint investments (P) Ltd. Vs. CIT 275 CTR 471. The Ld. CIT (A), however confirm the addition and dismiss the appeal of assessee. 16. After considering the rival submissions, we are of the view that addition is wholly unjustified. Ld. Counsel for assessee submitted that similar issue was considered by IT AT Delhi V Bench in the case of assessee for AY 2009-10 vide order dated 15.11.2018 (sup…

Shri Vinay Bhasin, New Delhi vs. JCIT, New Delhi

In the result, the appeal of assessee is partly allowed

ITA 5822/DEL/2015[2011-12]Status: DisposedITAT Delhi23 Apr 2019AY 2011-12

Bench: Shri Bhavnesh Saini & Shri L.P. Sahuassessment Year: 2011-12 Vs Mr. Vinay Bhasin Jcit C-14, South Extension, Range-37 Part-Ii, New Delhi. New Delhi.

Section 143(1)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’ NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER & SHRI L.P. SAHU, ACCOUNTANT MEMBER Assessment Year: 2011-12 vs Mr. Vinay Bhasin JCIT C-14, South Extension, Range-37 Part-II, New Delhi. New Delhi. PAN No. AAAPB3445J APPELLANT RESPONDENT Assessee by Sh. Salil Aggarwal, Adv. Sh. Shailesh Aggarwal Revenue by Sh. P.V. Gupta, Sr. DR Date of Hearing 15.04.2019 Date of Pronouncement 23.04.2019 ORDER PER SHRI BHAVNESH SAINI, J.M. This appeal by assessee has been directed against the order of Ld.CIT(Appeals)-20, New Delhi dated 18.09.2015 for AY 2011- 12.…

Maruti Suzuki India Ltd., New Delhi vs. Addl. CIT, New Delhi

Appeal of the assessee is partly allowed for statistical purpose

ITA 467/DEL/2014[2009-10]Status: DisposedITAT Delhi17 Oct 2018AY 2009-10

Bench: Shri R. K. Panda & Ms Suchitra Kamblei.T.A .No. 467/Del/2014 (A.Y 2009-10)

Section 143(3)Section 144CSection 144C(5)Section 43Section 43B

…e sustain without any satisfaction being recorded by the assessing officer before applying Rule 8D of the Rules, reliance is placed on the decisions reported in Pr.CIT vs. U.K. Paints (India) (P.) Ltd.: 244 Taxman 309 (Del.), Joint Investments P. Ltd. v. CIT: 275 CTR 471 (Del.), Minda Investments Ltd. vs. DCIT: 138 TTJ 240 ( Del.) , ACIT vs. MMTC Limited: ITA No. 724/Del/2014 (Del. Trib.), REI Agro Ltd vs. DCIT: 144 ITD 141 (Revenue appeal dismissed by Calcutta High Court in appeal No. GA No.3581 of 67 2013)., CIT v. Abhishek Industries Ltd - 231 Taxman 85 (P&H), 6.7. Second contention raised on behalf of the as…

Maruti Suzuki India Ltd., New Delhi vs. Addl. CIT, New Delhi

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

ITA 6021/DEL/2012[2008-09]Status: DisposedITAT Delhi09 Nov 2017AY 2008-09

Bench: Shri N.K. Saini & Shri K.N. Charry

Section 143(3)Section 144CSection 144C(5)Section 14ASection 35DSection 43BSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘I’ NEW DELHI BEFORE SHRI N.K. SAINI, ACCOUNTANT MEMBER & SHRI K.N. CHARRY, JUDICIAL MEMBER ITA No.-6021/Del/2012 (Assessment Year: 2008-09) Maruti Suzuki India Ltd. vs Addl. CIT Plot No. 1, Nelson Mandela Road, Range-6, Vasant Kunj, New Delhi. C.R. Building, PAN-AAACM0829Q New Delhi. (APPELLANT) (RESPONDENT) Assessee by Sh. Ajay Vohra Revenue by Sh. Aprender Kumar Date of Hearing 21.08.2017 Date of Pronouncement 09.11.2017 ORDER PER SHRI K.N. CHARY, JUDICIAL MEMBER This is an appeal challenging the order dated 29.10.2012 passed by the Assessing Officer u/…

Hero Motocorp Limited, New Delhi vs. JCIT, New Delhi

In the result appeal of the assessee in ITA No

ITA 1545/DEL/2015[2010-11]Status: DisposedITAT Delhi24 Oct 2016AY 2010-11

Bench: Sh. I. C. Sudhir & Shri Prashant Maharishihero Motocorp Limited, Jcit, 34, Basant Lok, Vasant Range-1, New Delhi Vs. Vihar, New Delhi Pan: Aaach0812J (Appellant) (Respondent) Dcit, M/S. Hero Moto Corp. Circle-11(1), Ltd., 34, Community Vs. New Delhi Centre, Basant Lok, Vasant Vihar, New Delhi-110057 (Appellant) (Respondent) Dcit, M/S. Hero Moto Corp. Circle-11(1), Ltd., 34, Community

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Sh. NC Sawain, CIT DR

Section 143Section 143(3)Section 144CSection 92C

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ―I-2‖: NEW DELHI BEFORE SH. I. C. SUDHIR, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Hero MotoCorp Limited, JCIT, 34, Basant Lok, Vasant Range-1, New Delhi Vs. Vihar, New Delhi PAN: AAACH0812J (Appellant) (Respondent) DCIT, M/s. Hero Moto Corp. Circle-11(1), Ltd., 34, Community Vs. New Delhi Centre, Basant Lok, Vasant Vihar, New Delhi-110057 (Appellant) (Respondent) DCIT, M/s. Hero Moto Corp. Circle-11(1), Ltd., 34, Community Page 2 of 484 New Delhi Vs. Centre, Basant Lok, Vasant Vihar, New Delhi-110057 (Appellant) (Respondent) M/s. Hero Moto Corp. D…