CIT v. Tainwala Chemicals and Plastics India Ltd.

215 Taxmann 153High Court2013#5621 most cited

What is CIT v. Tainwala Chemicals and Plastics India Ltd. authority for?

A provision for doubtful debts made in the profit and loss account and reduced from loans and advances in the balance sheet may qualify for deduction as bad debts under section 36(1)(vii) of the Income-tax Act.

21

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2017 to 2025.

Also referred to as

CIT v. Tainwala Chemicals and Plastics India Ltd. · CIT · Tainwala Chemicals · section 36(1)(vii) · bad debts · provision for doubtful debts · deduction · loans and advances · income tax

Also reported as

34 Taxmann.com 159

Sections most often in play

Section 36(1)(vii)Section 115JBSection 143(3)Section 14ASection 194HSection 35(2AB)Section 35(3)Section 40(a)(ia)

Issues it is cited on

section 2(43)principal director general of income-taxsection 54esection 74section 35(1)r&d expenditureopening wdvsection 288weighted deductionsection 36(1)(vii)section 35(2ab)section 70

Judgments citing CIT v. Tainwala Chemicals and Plastics India Ltd.

Star Paper Mills Limited, Kolkata vs. PCIT - 2, Kolkata

In the result, the appeal of the assessee is allowed

ITA 641/KOL/2025[2018-19]Status: DisposedITAT Kolkata20 Nov 2025AY 2018-19

Bench: SHRI RAJESH KUMAR, ACCOUNTANT MEMBER SHRI PRADIP KUMAR CHOUBEY (Judicial Member)

Section 143(2)Section 143(3)Section 263Section 36(1)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH,KOLKATA SHRI RAJESH KUMAR, ACCOUNTANT MEMBER SHRI PRADIP KUMAR CHOUBEY, JUDICIAL MEMBER I.T.A. No.641/Kol/2025 (Assessment Year 2018-2019) Star Paper Mills Limited, 2nd Floor, Duncan House, 31 Netaji Subhas Road - 700001 [PAN: AAECS0759B] ……..…...……………....Appellant vs. PCIT-2, Kolkata, Aayakar Bhavan, P-7, Chowringhee Square, Kolkata - 700069 ............................ Respondent Appearances by: Assessee represented by : Akkal Dudhewala, Adv. Department represented by : Sanat Kumar Raha, CIT-DR Date of concluding the hearing : 28.10.2025 Date of pronouncing the…

Schindler India Private Limited, Mumbai vs. Deputy Commissioner of Income Tax-Range 15(3)(2), Mumbai

ITA 7311/MUM/2018[2014-15]Status: DisposedITAT Mumbai06 Jun 2025AY 2014-15

Bench: Shri Vikram Singh Yadav & Shri Sandeep Singh Karhail

Section 115Section 115JSection 143(3)Section 36(1)(va)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “H” BENCH : MUMBAI BEFORE SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No. Appellant Respondent 7326/Mum/2017 2013-14 Schindler India Private Limited, B-401, Delphi, Hiranandani Business Park, Powai, Mumbai -400076 [PAN: AAECS1548J] Deputy Commissioner of Income Tax, Circle-15(3)(2), Room No. 473, Aayakar Bhavan, New Marine Lines, Mumbai-400020 7311/Mum/2018 2014-15 Assessee by Ms. Chandani Shah Ms. Nidhi Agarwal Revenue by Shri Ajay Chandra, CIT-DR Date of Hearing 08-04-2025 Date of Pronouncement : 06-06-2025 ORDER PER…

Schindler India Pvt. Ltd., Mumbai vs. DCIT-Cir-15(3)(2), Mumbai

ITA 7326/MUM/2017[2013-14]Status: DisposedITAT Mumbai06 Jun 2025AY 2013-14

Bench: Shri Vikram Singh Yadav & Shri Sandeep Singh Karhail

For Appellant: Ms. Chandani ShahFor Respondent: Shri Ajay Chandra, CIT-DR
Section 115Section 115JSection 143(3)Section 36(1)(va)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “H” BENCH : MUMBAI BEFORE SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No. Α.Υ. Appellant Respondent 7326/Mum/2017 2013-14 Schindler India Private Limited, B-401, Delphi, Hiranandani Business Park, Deputy Commissioner of Income Tax, Circle-15(3)(2), Room No. 473, Aayakar Bhavan, New Marine Lines, Mumbai-400020 7311/Mum/2018 2014-15 Powai, Mumbai -400076 [PAN: AAECS1548J] Assessee by : Ms. Chandani Shah Ms. Nidhi Agarwal Revenue by : Shri Ajay Chandra, CIT-DR Date of Hearing : 08-04-2025 Date of Pronouncement : 06-06-2025…

Goldiam Jewellery Limited, Mumbai vs. ACIT-CC 1(2), Mumbai

In the result the appeal filed by the assessee stands partly allowed with no order as to cost

ITA 3272/MUM/2023[2018-19]Status: DisposedITAT Mumbai27 Nov 2024AY 2018-19

Bench: Shri Sandeep Gosain & Ms Padmavathy Svs. Acit – Cc 1(2) Goldiam Jewellery Ltd Mumbai. G-10, Ground Floor, Gems & Jewellery Complex Ii, Seeps Sez, Andheri East, Mumbai – 400096. Pan/Gir No. Aaccg3424F (Applicant) (Respondent)

Section 147Section 148Section 250Section 36(1)(va)

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & MS PADMAVATHY S, ACCOUNTANT MEMBER Vs. ACIT – CC 1(2) Goldiam Jewellery Ltd Mumbai. G-10, Ground Floor, Gems and Jewellery Complex II, Seeps Sez, Andheri East, Mumbai – 400096. PAN/GIR No. AACCG3424F (Applicant) (Respondent) Assessee by Shri Prateek Jian Revenue by Shri Nagnath Bimrao Pasale सुनवाई क" तारीख/Date of Hearing 14.11.2024 घोषणा क" तारीख/Date of Pronouncement 27.11.2024 आदेश / ORDER PER SANDEEP GOSAIN, JM: The present appeal has been filed by the assessee challenging the impugned order 19.07.2023, pass…

Dy. CIT Circle 3(4), Mumbai vs. Asian Paints Ltd, Mumbai

In the result, appeals filed by assessee and Revenue for A

ITA 3083/MUM/2023[2018-19]Status: DisposedITAT Mumbai26 Jul 2024AY 2018-19

Bench: IN THE INCOME TAX APPELLATE TRIBUNAL, ‘A‘ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA (Judicial Member), SMT RENU JAUHRI (Accountant Member)

Section 115JSection 143(3)Section 14ASection 2(43)Section 35Section 40Section 80GSection 90

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘A‘ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SMT RENU JAUHRI, ACCOUNTANT MEMBER ITA No.2697/Mum/2023 (Assessment Year :2017-18) & M/s. Asian Paints Limited Vs. Dy. Commissioner of Asian Paints House Income Tax, LTU 6A, Shanti Nagar Circle 2, Vakola Pipeline Lane World Trade Centre 1 Santacruz (East) Cuffee Parade S.O. Mumbai-400 055 Mumbai-400 005 Maharashtra PAN/GIR No.AAACA3622K (Appellant) .. (Respondent) ITA No.3063/Mum/2023 (Assessment Year :2017-18) & Dy. Commissioner of Vs. M/s. Asian Paints Limited Income Tax, LTU Asian Paints House Circle 2, 6A, Sh…

Asian Paints Limited, Santacruz vs. Deputy Commissioner of Income Tax, Ltu Circle 2, Cuffe Parade

ITA 2700/MUM/2023[2016-17]Status: DisposedITAT Mumbai26 Jul 2024AY 2016-17
Section 143(3)Section 14ASection 2(43)Section 35Section 40Section 50Section 80GSection 90

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘A’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SMT RENU JAUHRI, ACCOUNTANT MEMBER ITA No.2700/Mum/2023 (Assessment Year :2016-17) ITA No.2697/Mum/2023 (Assessment Year :2017-18) & ITA No.2696/Mum/2023 (Assessment Year :2018-19) M/s. Asian Paints Limited Vs. Dy. Commissioner of Asian Paints House 6A, Shanti Nagar Vakola Pipeline Lane Santacruz (East) S.O. Mumbai-400 055 Maharashtra (Appellant) Income Tax, LTU Circle 2, World Trade Centre 1 Cuffee Parade Mumbai-400 005 PAN/GIR No.AAACA3622K (Respondent) ITA No.2936/Mum/2023 (Assessment Year :2016-17) ITA No.3063/M…

Asian Paints Limited, Santacruz vs. National Faceless Assessment Centre, Delhi

ITA 2696/MUM/2023[2018-19]Status: DisposedITAT Mumbai26 Jul 2024AY 2018-19
Section 143(3)Section 14ASection 2(43)Section 35Section 40Section 50Section 80GSection 90

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘A’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SMT RENU JAUHRI, ACCOUNTANT MEMBER ITA No.2700/Mum/2023 (Assessment Year :2016-17) ITA No.2697/Mum/2023 (Assessment Year :2017-18) & ITA No.2696/Mum/2023 (Assessment Year :2018-19) M/s. Asian Paints Limited Vs. Dy. Commissioner of Asian Paints House Income Tax, LTU 6A, Shanti Nagar Circle 2, Vakola Pipeline Lane World Trade Centre 1 Santacruz (East) Cuffee Parade S.O. Mumbai-400 055 Mumbai-400 005 Maharashtra (Appellant) PAN/GIR No.AAACA3622K (Respondent) ITA No.2936/Mum/2023 (Assessment Year :2016-17) ITA No.3063/M…

Subhashchand Chandak (HUF), Nagpur vs. Assistant Commissioner of Income Tax, Circle-1, Nagpur

In the result, appeal filed by the assessee is dismissed

ITA 85/NAG/2021[2006-07]Status: DisposedITAT Nagpur16 Jul 2024AY 2006-07

Bench: Shri V. Durga Rao & Shri K.M. Roy, Accountant, Member

For Appellant: Shri K.M. GuptaFor Respondent: Shri Abhay Y. Marathe
Section 143(3)Section 147Section 148Section 154Section 250Section 288ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI K.M. ROY, ACCOUNTANT, MEMBER ITA no.85/Nag./2021 (Assessment Year : 2006–07) Shri Subhashchand Chandak (HUF) Krishnakunj, 615, Maa Umiya Housing ……………. Appellant Society, Chikhli Layout Kalamna 440 035 PAN–AAIHS6865F v/s Asstt. Commissioner of Income Tax ……………. Respondent Circle–1, Nagpur Assessee by : Shri K.M. Gupta Revenue by : Shri Abhay Y. Marathe Date of Hearing – 11/07/2024 Date of Order – 16/07/2024 O R D E R PER K.M. ROY, A.M. The instant appeal has been filed by the assessee challenging the…

Mahindra & Mahindra Ltd, Mumbai vs. ACIT RG 2(2)(2), Mumbai

In the result, appeal by the assessee is partly allowed for statistical purpose

ITA 7287/MUM/2018[2014-15]Status: DisposedITAT Mumbai07 Nov 2022AY 2014-15

Bench: Shri Pramod Kumar & Shri Sandeep Singh Karhail

For Appellant: Shri H.P. MahajaniFor Respondent: Smt. Mahita Nair
Section 143(3)Section 144C(13)Section 144C(5)Section 14ASection 92C

…is regard, reliance is placed on following decisions: `Mahindra & Mahindra Ltd. ITA No.7287/Mum./2018 (a) Vijaya Bank vs CIT, 190 Taxmann 257 (SC) (b) CIT vs Yokogawa India Ltd, 17 Taxmann.com 15 (Kar HC) (c) CIT vs Tainwala Chemicals and Plastics India Ltd, 34 Taxmann.com 159 (Bom HC) (d) Reliance Welfare Association Circle (ITA No. 5976/Mum/2012) Torrent Private Limited, R/Tax Appeal No. 1225 of 2018 (e) 109. From the perusal of record, it is evident that in the present case it needs to be examined, after necessary verification of information available on record, whether the provision for doubtful debts made…

The DCIT Cir 7(1), Mumbai vs. M/S. Piramal Enterprises Ltd., Mumbai

In the result, appeal of the assessee in ITA

ITA 4345/MUM/2007[2003-2004]Status: DisposedITAT Mumbai05 Oct 2021AY 2003-2004

Bench: Known As Nicholas Piramal Mumbai - 400020 India Ltd.,) Piramal Tower, Ganpatrao Kadam Marg Lower Parel, Mumbai-400013 Pan/Gir No.Aaacn4538P (Appellant) .. (Respondent) Dcit. Circle 7(1), Vs. M/S. Piramal Enterprises Ltd. Aayakar Bhavan (Formerly Known As Piramal Healthcare Mumbai - 400020 Ltd.,) (Before Known As Nicholas Piramal India Ltd.,) Piramal Tower, Ganpatrao Kadam Marg Lower Parel, Mumbai-400013 Pan/Gir No.Aaacn4538P (Appellant) .. (Respondent) M/S. Piramal Enterprises Ltd. Vs. Deputy Commissioner Of Income (Formerly Known As Piramal Tax Healthcare Ltd.,) Range 7(3)(2), (Before Known As Nicholas Piramal Mumbai - 400020 India Ltd.,) Piramal Tower, Ganpatrao Kadam Marg Lower Parel, Mumbai-400013 Pan/Gir No.Aaacn4538P (Appellant) .. (Respondent) M/S. Piramal Enterprises Limited

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘B‘ BENCH MUMBAI BEFORE: SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI M.BALAGANESH, ACCOUNTANT MEMBER M/s. Piramal Enterprises Ltd. Vs. Addl. Commissioner of Income (Formerly known as Piramal Tax Healthcare Ltd.,) Circle 7(1), Aayakar Bhavan (Before known as Nicholas Piramal Mumbai - 400020 India Ltd.,) Piramal Tower, Ganpatrao Kadam Marg Lower Parel, Mumbai-400013 PAN/GIR No.AAACN4538P (Appellant) .. (Respondent) DCIT. Circle 7(1), Vs. M/s. Piramal Enterprises Ltd. Aayakar Bhavan (Formerly known as Piramal Healthcare Mumbai - 400020 Ltd.,) (Before known as Nicholas Piramal…

M/S Hajee A.P.Bava & Company vs. The Assistant Commissioner of Income Tax

In the result, the appeal is

ITA/555/2018HC Karnataka19 Jun 2020

Bench: ALOK ARADHE,M.NAGAPRASANNA

Section 142(1)Section 143(1)Section 143(2)Section 260Section 260A

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 19TH DAY OF JUNE 2020 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE M.NAGAPRASANNA I.T.A. NO.555 OF 2018 BETWEEN: M/S. HAJEE A.P. BAVA AND COMPANY CONSTRUCTIONS PVT. LTD. HAPBCO TOWER, #32, 9TH MAIN ROAD RPC LAYOUT, HAMPINAGAR VIJAYANAGAR, BENGALURU-560104 PAN: AACCH 1218 C (REPRESENTED BY ITS VICE PRESIDENT FINANCE, MR. SUNDARAM VENKATARAMAN AGED ABOUT 49 YEARS S/O M. VENKATARAMAN) ... APPELLANT (BY SRI. CHYTHANYA K.K. ADV.,) AND: THE ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE –…

Schindler India P.Ltd, Mumbai vs. Asst CIT 8(3), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 7808/MUM/2012[2008-09]Status: DisposedITAT Mumbai17 Feb 2020AY 2008-09

Bench: Shri Vikas Awasthy & Shri N.K.Pradhanschindler India Private Limtied, 401-B, Delphi, Hiranandani Business Park, Powai, Mumbai – 400 076 Pan: Aaecs 1548J ...... Appellant

For Appellant: S/Shri Dhanesh Bafna & Nishant ShahFor Respondent: Shri Uodal Raj Singh
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI N.K.PRADHAN, ACCOUNTANT MEMBER Schindler India Private Limtied, 401-B, Delphi, Hiranandani Business Park, Powai, Mumbai – 400 076 PAN: AAECS 1548J ...... Appellant Vs. The Asstt.Commissioner of Income Tax 8(3), Mumbai. ..... Respondent Appellant by : S/Shri Dhanesh Bafna & Nishant Shah Respondent by : Shri Uodal Raj Singh Date of hearing : 14/01/2020 Date of pronouncement : 17/02/2020 ORDER PER VIKAS AWASTHY, JM: This appeal by the assessee is directed against assessment order dated 30/1…

State Bank of India, Mumbai vs. Principal Commissioner of Income Tax-2, Mumbai

In the result, the appeals filed by the assessee are allowed

ITA 1093/MUM/2018[1997-98]Status: DisposedITAT Mumbai30 Sept 2019AY 1997-98

Bench: Shri Pawan Singh () & Shri N.K. Pradhan () Assessment Year: 1997-98 & Assessment Year: 1998-99 State Bank Of India Principal Commissioner Of Financial Reporting & Vs. Income Tax-2, Mumbai. Taxation Department, 3Rd Floor , Corporate Centre, Madam Cama Road, Nariman Point, Mumbai-400021 Pan No. Aaacs8577K Appellant Respondent

For Appellant: Mr. Percy J. Pardiwalla &For Respondent: Mr. B.B. Rajendra Prasad
Section 143(3)Section 263Section 36(1)(vii)Section 36(1)(viia)Section 36(2)(v)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G”, MUMBAI BEFORE SHRI PAWAN SINGH (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 1997-98 & Assessment Year: 1998-99 State Bank of India Principal Commissioner of Financial Reporting and Vs. Income Tax-2, Mumbai. Taxation Department, 3rd Floor , Corporate Centre, Madam Cama Road, Nariman Point, Mumbai-400021 PAN No. AAACS8577K Appellant Respondent Assessee by : Mr. Percy J. Pardiwalla & Mr. Nitesh Joshi, ARs Revenue by : Mr. B.B. Rajendra Prasad Mr. Choudhary Arunkumar Singh, DRs Last Date of Hearing : 05/07/2019 Date of pronou…

Morarjee Realities Ltd. (Now Known As Peninsula Land Ltd.), Mumbai vs. Dy.C.I.T. Circle 6(3), Mumbai

In the result, appeal of the assessee as well as of the Revenue is partly allowed

ITA 2135/MUM/2009[2004-2005]Status: DisposedITAT Mumbai30 Aug 2019AY 2004-2005

Bench: Shri G.S. Pannu & Shri Sandeep Gosain: A.Y : 2004-05

For Appellant: Shri Saurabh SoparkarFor Respondent: Shri Sushilkumar Poddar
Section 143(3)Section 28Section 45

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F”, MUMBAI BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND SHRI SANDEEP GOSAIN, JUDICIAL MEMBER : A.Y : 2004-05 M/s. Morarjee Realities Ltd., Vs. DCIT, Circle-6(3), (now known as M/s. Peninsula Mumbai. (Respondent) Land Ltd.) Peninsula Spenta, Mathuradas Mills Compound, Senapati Bapat Marg, Lower Parel, Mumbai 400 013. PAN : AAACT5173A (Appellant) : A.Y : 2004-05 DCIT, Circle-7(1), Vs. M/s. Morarjee Realities Ltd., Mumbai. (Appellant) (now M/s. Peninsula Land Ltd.) Peninsula Spenta, Mathuradas Mills Compound, Senapati Bapat Marg, Lower Parel, Mumbai 400 013. PAN :…

DCIT 3(2)(1), Mumbai vs. Mangalore Refinery and Petrochemicals Ltd, Mumbai

In the result the appeal filed by the revenue is dismissed

ITA 7241/MUM/2014[2009-10]Status: DisposedITAT Mumbai07 Sept 2018AY 2009-10

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2009-10 Mangalore Refinery & Addl. Cit-3(2), Mumbai Petrochemicals Ltd. 15Th Vs. Floor, Maker Tower, Ewing, Cuffe Parade, Mumbai- 400005. Pan No. Aaacm5132A Respondent Appellant Assessment Year: 2009-10 Dcit-3(2) Room No. Mangalore Refinery & 674, 6Th Floor, Petrochemicals Ltd. 15Th Vs. Aayakarbhavan, M. K. Floor, Maker Tower, Ewing, Road, Mumbai-400020. Cuffe Parade, Mumbai- 400005. Pan No. Aaacm5132A Appellant Respondent Assessee By : Mr. J.D.J. Mistri, Senior Advocate & Mr. Madhur Agrawal, Advocate Revenue By : Mr.Samuel Darse, Cit(Dr) Date Of Hearing : 12/06/2018 Date Of Pronouncement: 07/09/2018

For Appellant: Mr. J.D.J. Mistri, Senior AdvocateFor Respondent: Mr.Samuel Darse, CIT(DR)
Section 143(3)Section 195Section 40Section 44B

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “L” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2009-10 Mangalore Refinery & Addl. CIT-3(2), Mumbai Petrochemicals Ltd. 15th Vs. Floor, Maker Tower, Ewing, Cuffe Parade, Mumbai- 400005. PAN No. AAACM5132A Respondent Appellant Assessment Year: 2009-10 DCIT-3(2) Room No. Mangalore Refinery & 674, 6th Floor, Petrochemicals Ltd. 15th Vs. AayakarBhavan, M. K. Floor, Maker Tower, Ewing, Road, Mumbai-400020. Cuffe Parade, Mumbai- 400005. PAN No. AAACM5132A Appellant Respondent Assessee by : Mr. J.D.J. Mis…

Magnalore Refinery and Petrochemicals Ltd, Mumbai vs. Addl CIT 3(2)

In the result the appeal filed by the revenue is dismissed

ITA 7133/MUM/2014[2009-10]Status: DisposedITAT Mumbai07 Sept 2018AY 2009-10

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2009-10 Mangalore Refinery & Addl. Cit-3(2), Mumbai Petrochemicals Ltd. 15Th Vs. Floor, Maker Tower, Ewing, Cuffe Parade, Mumbai- 400005. Pan No. Aaacm5132A Respondent Appellant Assessment Year: 2009-10 Dcit-3(2) Room No. Mangalore Refinery & 674, 6Th Floor, Petrochemicals Ltd. 15Th Vs. Aayakarbhavan, M. K. Floor, Maker Tower, Ewing, Road, Mumbai-400020. Cuffe Parade, Mumbai- 400005. Pan No. Aaacm5132A Appellant Respondent Assessee By : Mr. J.D.J. Mistri, Senior Advocate & Mr. Madhur Agrawal, Advocate Revenue By : Mr.Samuel Darse, Cit(Dr) Date Of Hearing : 12/06/2018 Date Of Pronouncement: 07/09/2018

For Appellant: Mr. J.D.J. Mistri, Senior AdvocateFor Respondent: Mr.Samuel Darse, CIT(DR)
Section 143(3)Section 195Section 40Section 44B

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “L” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2009-10 Mangalore Refinery & Addl. CIT-3(2), Mumbai Petrochemicals Ltd. 15th Vs. Floor, Maker Tower, Ewing, Cuffe Parade, Mumbai- 400005. PAN No. AAACM5132A Respondent Appellant Assessment Year: 2009-10 DCIT-3(2) Room No. Mangalore Refinery & 674, 6th Floor, Petrochemicals Ltd. 15th Vs. AayakarBhavan, M. K. Floor, Maker Tower, Ewing, Road, Mumbai-400020. Cuffe Parade, Mumbai- 400005. PAN No. AAACM5132A Appellant Respondent Assessee by : Mr. J.D.J. Mis…

Darshan Roadlines P.Ltd, Mumbai vs. ACIT 6(2)(1), Mumbai

Appeal stand dismissed

ITA 186/MUM/2017[2012-13]Status: DisposedITAT Mumbai25 Jul 2018AY 2012-13

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपीलसं./I.T.A. No.186/Mum/2017 (िनधा"रणवष" / Assessment Year: 2012-13) Darshan Roadlines Private Limited Assistant Commissioner Of बनाम/ Income Tax-6(2)(1) 301, Commercial Manor 4Th Cross Clive Road, Masjid (E) Aaykar Bhavan, M.K.Road Vs. Mumbai-400 009 Mumbai-400 020 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaccd-8064-C (अपीलाथ"/Appellant) (""थ" / Respondent) :

For Appellant: Sunil Natha, Ld.ARFor Respondent: Ram Tiwari, Ld. DR
Section 143(3)Section 36(1)(viia)

…ors’ reflected in the Balance Sheet. Reliance has been placed on the judgment of Hon’ble Apex Court rendered in Vijaya Bank Vs. CIT [2010 190 Taxman 257] which has been followed by Hon’ble Bombay High Court in CIT Vs. Tainwala Chemicals & Plastics India Ltd. [34 Taxmann.com 159] to support the contention that the reduction on gross basis, as done by the assessee, amounts to actual writing-off of the debts and it was not necessary that each and every debtors accounts was to be closed so as to make a valid claim. The same has been controverted by Ld. Departmental Representative [DR], Shri Ram Tiwari, who submitted…

Leantas Club P.Ltd, Mumbai vs. ITO Rd 8(2)(2), Mumbai

In the result, appeal of the assessee is allowed

ITA 2087/MUM/2015[2005-06]Status: DisposedITAT Mumbai30 May 2018AY 2005-06

Bench: Shri C.N. Prasad & Shri Rajesh Kumarita Nos. 3075/Mum/2012 & 2087/Mum/2015 Assessment Year : 2005 –06

For Appellant: Shri R.C. JainFor Respondent: Shri M.C. Omi Ningshen
Section 143(1)Section 143(3)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “H”, MUMBAI Before Shri C.N. Prasad, Judicial Member & Shri Rajesh Kumar, Accountant Member ITA Nos. 3075/Mum/2012 & 2087/Mum/2015 Assessment Year : 2005 –06 M/s. Kamat Club Pvt. Ltd., ITO, RG- 8(2)(2) 2nd Floor, Aayakar Bhavan 70-C, Nehru Road Vs. Vile Parle (E) Mumbai – 400 020 Mumbai – 400 099 PAN : AABCK3821B (Appellant) Respondent) Appellant By : Shri R.C. Jain Respondent By : Shri M.C. Omi Ningshen Date of Hearing : 14/05/2018 Date of Pronouncement : 30/05/2018 O R D E R Per Rajesh Kumar, Accountant Member These appeals are by the assessee agains…

Kamat Club P. Ltd, Mumbai vs. ITO 8(2)(2), Mumbai

In the result, appeal of the assessee is allowed

ITA 3075/MUM/2012[2005-06]Status: DisposedITAT Mumbai30 May 2018AY 2005-06

Bench: Shri C.N. Prasad & Shri Rajesh Kumarita Nos. 3075/Mum/2012 & 2087/Mum/2015 Assessment Year : 2005 –06

For Appellant: Shri R.C. JainFor Respondent: Shri M.C. Omi Ningshen
Section 143(1)Section 143(3)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “H”, MUMBAI Before Shri C.N. Prasad, Judicial Member & Shri Rajesh Kumar, Accountant Member ITA Nos. 3075/Mum/2012 & 2087/Mum/2015 Assessment Year : 2005 –06 M/s. Kamat Club Pvt. Ltd., ITO, RG- 8(2)(2) 2nd Floor, Aayakar Bhavan 70-C, Nehru Road Vs. Vile Parle (E) Mumbai – 400 020 Mumbai – 400 099 PAN : AABCK3821B (Appellant) Respondent) Appellant By : Shri R.C. Jain Respondent By : Shri M.C. Omi Ningshen Date of Hearing : 14/05/2018 Date of Pronouncement : 30/05/2018 O R D E R Per Rajesh Kumar, Accountant Member These appeals are by the assessee agains…

Icici Securities Ltd, Mumbai vs. DCIT RG 4(1), Mumbai

In the result, the appeal for the AY 2010-11 is partly allowed

ITA 4269/MUM/2013[2009-10]Status: DisposedITAT Mumbai19 Mar 2018AY 2009-10

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2009-10 & Assessment Year: 2010-11 Icici Securities Ltd. Dy. Commissioner Of Icici Centre, H.T. Parekh Income Tax Range Vs. Marg, Churchgate, 4(1), Mumbai-400020. Mumbai. Pan No. Aaaci0996E (Appellant) (Respondent) Assessee By : Mr. Yogesh A. Thar, Ar Revenue By : Mr. M.C. Omi Ningshen, Dr

For Appellant: Mr. Yogesh A. Thar, ARFor Respondent: Mr. M.C. Omi Ningshen, DR
Section 143(3)Section 40Section 40a

…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: 2009-10 & Assessment Year: 2010-11 ICICI Securities Ltd. Dy. Commissioner of ICICI Centre, H.T. Parekh Income Tax Range Vs. Marg, Churchgate, 4(1), Mumbai-400020. Mumbai. PAN No. AAACI0996E (Appellant) (Respondent) Assessee by : Mr. Yogesh A. Thar, AR Revenue by : Mr. M.C. Omi Ningshen, DR Date of Hearing : 02/02/2018 Date of pronouncement: 19/03/2018 ORDER PER N.K. PRADHAN, AM The captioned appeals filed by the assessee are directed against the orde…