CIT v. Torrent Pharmaceuticals Ltd.

29 Taxmann.com 405High Court2013#2981 most cited

What is CIT v. Torrent Pharmaceuticals Ltd. authority for?

Expenditure incurred on an independent research centre and R&D unit is eligible for deduction under Section 35(1)(iv) of the Income Tax Act, and such expenditure need not be reduced from profits.

40

judgments rely on this decision, according to BharatTax’s citation analysis of 366,369 Indian tax judgments — from 2016 to 2026.

Also referred to as

CIT v. Torrent Pharmaceuticals Ltd. · Section 35(1)(iv) · R&D expenditure · independent research centre · deduction for R&D unit · eligibility for deduction

Also reported as

393 ITR 625263 CTR 683

Sections most often in play

Section 115JBSection 143(3)Section 2(24)(x)Section 36(1)(va)Section 234BSection 144Section 234CSection 271(1)(c)
Read the full judgment

Issues it is cited on

goodwill arising on amalgamationsection 43(6)(c)section 35(1)(iv)section 2(11)section 36(l)(va)export oriented unitsection 43(6)opening wdvr&d expendituresection 92b(1)minimum alternate taxdepreciation on goodwill

Judgments citing CIT v. Torrent Pharmaceuticals Ltd.

Hikal Ltd, Mumbai vs. DCIT Cir 3(1), Mumbai

In the result appeal of the assessee for A

ITA 5387/MUM/2012[2008-09]Status: DisposedITAT Mumbai23 Aug 2022AY 2008-09
Section 10ASection 10BSection 143(3)

…EHPT India P Ltd reported in 350 ITR 41 (Del) which is directly addressed on the method of allocation of expenses based on manpower deployed in each unit; c) Decision of Hon‟ble Gujarat High Court in the case of CIT vs Torrent Pharmaceuticals Ltd reported in 393 ITR 625 (Guj) which is directly addressed on the point of independent research centre and also on the point M/s. Hikal Ltd., of expenditure of R&D unit which is eligible for deduction u/s 35(1)(iv) of the Act need not be reduced from profits ; d) Decision of Hon‟ble Jurisdictional High Court in the case of Zandu Pharmaceuticals Works Ltd vs CIT reported…

DCIT (OSD) Cir 3(1), Mumbai vs. Hikal Ltd, Mumbai

In the result appeal of the assessee for A

ITA 5372/MUM/2012[2009-10]Status: DisposedITAT Mumbai23 Aug 2022AY 2009-10
Section 10ASection 10BSection 143(3)

…EHPT India P Ltd reported in 350 ITR 41 (Del) which is directly addressed on the method of allocation of expenses based on manpower deployed in each unit; c) Decision of Hon‟ble Gujarat High Court in the case of CIT vs Torrent Pharmaceuticals Ltd reported in 393 ITR 625 (Guj) which is directly addressed on the point of independent research centre and also on the point M/s. Hikal Ltd., of expenditure of R&D unit which is eligible for deduction u/s 35(1)(iv) of the Act need not be reduced from profits ; d) Decision of Hon‟ble Jurisdictional High Court in the case of Zandu Pharmaceuticals Works Ltd vs CIT reported…

The Dy. Commissioner of Income Tax, Circle-4(1)(2), Ahmedabad vs. Troikaa Pharmaceuticlas Limited, Ahmedabad

In the result, the CO filed by the assessee is dismissed as infructuous

ITA 939/AHD/2019[2011-12]Status: DisposedITAT Ahmedabad29 Jul 2022AY 2011-12

Bench: Shri Waseem Ahmed & Ms Madhumita Royआयकर अपील सं./Ita Nos. 939 & 1129/Ahd/2019 With C.O.Nos.169 & 181/Ahd/2019 िनधा"रण वष"/Asstt. Years: 2011-2012 & 2012-2013 D.C.I.T., Troikaa Pharmaceuticals Ltd., Circle-4(1)(2), Vs. Commerce House-I, Ahmedabad. Opp. Rajvansh Apartment, Judges Bunglow Road, Ahmedabad-380054. Pan: Aabct0228K

For Appellant: Shri Dhiren Shah, with Shri Karan Shah, A.RsFor Respondent: Shri Alokkumar, CIT.D.R
Section 37Section 37(1)Section 80I

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ B’’ BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And Ms MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./ITA Nos. 939 & 1129/AHD/2019 With C.O.Nos.169 & 181/Ahd/2019 िनधा"रण वष"/Asstt. Years: 2011-2012 & 2012-2013 D.C.I.T., Troikaa Pharmaceuticals Ltd., Circle-4(1)(2), Vs. Commerce House-I, Ahmedabad. Opp. Rajvansh Apartment, Judges Bunglow Road, Ahmedabad-380054. PAN: AABCT0228K (Applicant) (Respondent) Revenue by : Shri Alokkumar, CIT.D.R Assessee by : Shri Dhiren Shah, with Shri Karan Shah, A.Rs सुनवाई क" तारीख/Date of…

The DCIT, Circle-4(1)(2), Ahmedabad vs. Troikaa Pharmaceuticals Ltd, Ahmedabad

In the result, the CO filed by the assessee is dismissed as infructuous

ITA 1129/AHD/2019[2012-13]Status: DisposedITAT Ahmedabad29 Jul 2022AY 2012-13

Bench: Shri Waseem Ahmed & Ms Madhumita Royआयकर अपील सं./Ita Nos. 939 & 1129/Ahd/2019 With C.O.Nos.169 & 181/Ahd/2019 िनधा"रण वष"/Asstt. Years: 2011-2012 & 2012-2013 D.C.I.T., Troikaa Pharmaceuticals Ltd., Circle-4(1)(2), Vs. Commerce House-I, Ahmedabad. Opp. Rajvansh Apartment, Judges Bunglow Road, Ahmedabad-380054. Pan: Aabct0228K

For Appellant: Shri Dhiren Shah, with Shri Karan Shah, A.RsFor Respondent: Shri Alokkumar, CIT.D.R
Section 37Section 37(1)Section 80I

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ B’’ BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And Ms MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./ITA Nos. 939 & 1129/AHD/2019 With C.O.Nos.169 & 181/Ahd/2019 िनधा"रण वष"/Asstt. Years: 2011-2012 & 2012-2013 D.C.I.T., Troikaa Pharmaceuticals Ltd., Circle-4(1)(2), Vs. Commerce House-I, Ahmedabad. Opp. Rajvansh Apartment, Judges Bunglow Road, Ahmedabad-380054. PAN: AABCT0228K (Applicant) (Respondent) Revenue by : Shri Alokkumar, CIT.D.R Assessee by : Shri Dhiren Shah, with Shri Karan Shah, A.Rs सुनवाई क" तारीख/Date of…

Hikal Ltd, Mumbai vs. DCIT Cir 3(1), Mumbai

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

ITA 5386/MUM/2012[2007-08]Status: DisposedITAT Mumbai20 Jun 2022AY 2007-08

Bench: Shri Om Prakash Kant & Shri Sandeep Singh Karhail

For Appellant: Shri Sanjay ParikhFor Respondent: Shri Tejinder Pal Singh Anand
Section 10BSection 14ASection 250Section 35Section 35(1)(vi)

…EHPT India P Ltd reported in 350 ITR 41 (Del) which is directly addressed on the method of allocation of expenses based on manpower deployed in each unit; c) Decision of Hon’ble Gujarat High Court in the case of CIT vs Torrent Pharmaceuticals Ltd reported in 393 ITR 625 (Guj) which is directly addressed on the point of independent research centre and also on the point of expenditure of R&D unit which is eligible for deduction u/s 35(1)(iv) of the Act need not be reduced from profits ; d) Decision of Hon’ble Jurisdictional High Court in the case of Zandu Pharmaceuticals Works Ltd vs CIT reported in 350 ITR 366 (B…

Ashish Life Science P. Ltd., Mumbai vs. Asst. CIT-Circle-9(1)(2), Mumbai

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

ITA 964/MUM/2021[2017-18]Status: DisposedITAT Mumbai26 Apr 2022AY 2017-18

Bench: Shri Amarjit Singh, Jm & Shri S. Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No. 964/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2017-18) Ashish Life Science Pvt. Ltd. बिधम/ Acit-Cir, 9(1)(2) 210, 2Nd Floor, Aayakar 213, Laxmi Plaza Industrial Vs. Estate, New Link Road, Bhavan, M. K. Road, Andheri, Mumbai-400053. Mumbai-400020. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabcb4093N (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Dhaval Shah Revenue By: Shri K.P.R.R. Murty सुनवाई की तारीख / Date Of Hearing: 22/03/2022 घोषणा की तारीख /Date Of Pronouncement: 26/04/2022 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Present Appeal Against The Order Dated 15.04.2021 Passed By The National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As The “(Nfac)”] In The Relevant A.Y.2017-18. 2. The Assessee Has Raised The Following Grounds: - “1. The Ld. Cit(A) Has Erred In Law & In Facts In Passing The Order U/S. 250 Of The Act Through National Faceless Appeal Center Which Is Bad In Law & Invalid. 2. The Ld. Cit(A) Has Erred In Law & In Facts Confirming The Assessment Order Passed U/S. 143(3) Of The Act Without. Considering The Written Submissions Filed By The Appellant. As Such, The Order Is

For Appellant: Shri Dhaval ShahFor Respondent: Shri K.P.R.R. Murty
Section 143(1)Section 143(2)Section 143(3)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, JM AND SHRI S. RIFAUR RAHMAN, AM आयकर अपील सं/ I.T.A. No. 964/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2017-18) Ashish Life Science Pvt. Ltd. बिधम/ ACIT-CIR, 9(1)(2) 210, 2nd Floor, Aayakar 213, Laxmi Plaza Industrial Vs. Estate, New Link Road, Bhavan, M. K. Road, Andheri, Mumbai-400053. Mumbai-400020. स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AABCB4093N (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee by: Shri Dhaval Shah Revenue by: Shri K.P.R.R. Murty सुनवाई की तारीख / Date of Hearing: 22/03/2022 घोषणा की तारीख /Date…

Torrent Pharmaceuticals Ltd., Ahmedabad vs. The Deputy Commissioner of Income Tax (OSD) Circle-8, Ahmedabad

In the result appeal of the Revenue is partly allowed

ITA 1285/AHD/2017[2009-10]Status: DisposedITAT Ahmedabad22 Feb 2022AY 2009-10

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./Ita.No.1285 & 1286/Ahd/2017 िनधा"रण वष"/Asstt. Year: 2009-10 & 2010-11 & Ita No.1396 & 1397/Ahd/2018 Asstt.Year 2011-12 & 2012-13 Torrent Pharmaceuticals Ltd. Acit, Circle-4(1)(2) Torrent House Ahmedabad. Vs. Off.Ashram Road Ahmedabad 380 009. आयकर अपील सं./Ita.No.1327 & 1328/Ahd/2017 िनधा"रण वष"/ Asstt. Year: 2009-10 & 2010-11 & आयकर अपील सं./Ita.No.1414 & 1415/Ahd/2018 िनधा"रण वष"/ Asstt. Year: 2011-12 & 2012-13 Acit, Circle-4(1)(2) Torrent Pharmaceuticals Ltd. Ahmedabad. Torrent House Vs. Off.Ashram Road Ahmedabad 380 009. (Applicant) (Responent) Assessee By : Shri Vartik Choksi, With Shri Biren Shah, Ars. Revenue By : Shri Mohd. Usman, Cit-Dr सुनवाई क" तारीख/Date Of Hearing : 23/11/2021 घोषणा क" तारीख /Date Of Pronouncement: 22/02/2022 आदेश/O R D E R Per Bench

For Appellant: Shri Vartik Choksi, With Shri Biren Shah, ARsFor Respondent: Shri Mohd. Usman, CIT-DR
Section 139(1)Section 143(3)Section 35Section 80Section 92C

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ । IN THE INCOME TAX APPELLATE TRIBUNAL, “D” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND Ms. MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./ITA.No.1285 and 1286/Ahd/2017 िनधा"रण वष"/Asstt. Year: 2009-10 and 2010-11 AND ITA No.1396 and 1397/Ahd/2018 Asstt.Year 2011-12 and 2012-13 Torrent Pharmaceuticals Ltd. ACIT, Circle-4(1)(2) Torrent House Ahmedabad. Vs. Off.Ashram Road Ahmedabad 380 009. आयकर अपील सं./ITA.No.1327 and 1328/Ahd/2017 िनधा"रण वष"/ Asstt. Year: 2009-10 and 2010-11 AND आयकर अपील सं./ITA.No.1414 and 1415/Ahd/2018 िनधा"रण वष"/ Asstt. Year: 2011-12…

ITO, Corporate Ward -1 (1), Chennai vs. M/S. Assr Infrastructure Pvt. Ltd., Chennai

In the result, the appeal filed by the Revenue is dismissed

ITA 3325/CHNY/2019[2015-16]Status: DisposedITAT Chennai30 Nov 2021AY 2015-16

Bench: Shri Mahavir Singh & Shri G. Manjunathaआयकर अपील सं./Ita No.: 3325/Chny/2019 िनधा"रण वष" / Assessment Year: 2015-16 Income Tax Officer, M/S. Assr Infrastructure Pvt Corporate Ward -1(1), V. Ltd., Chennai – 600 034. No. 6, Padmanabha Nagar, 2Nd Street, Adayar, Chennai – 600 020. [Pan: Aajca 5333J] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri. Ar V Sreenivasan, Addl. Cit ""यथ" क" ओर से/Respondent By : Shri. V R Vasanthanarayanan, Fca सुनवाई क" तार"ख/Date Of Hearing : 09.11.2021 घोषणा क" तार"ख/Date Of Pronouncement : 30.11.2021 आदेश /O R D E R

For Appellant: Shri. AR V Sreenivasan, Addl. CITFor Respondent: Shri. V R Vasanthanarayanan, FCA
Section 36(1)Section 36(1)(iii)

…capital borrowed for the purpose of business shall be allowed as deduction for the year of payment irrespective of accounting system given by the assessee in its books of accounts. The Hon’ble Gujarat High Court in the case of Torrent Pharmaceuticals vs CIT (393 ITR 625) has considered an identical issue and held that interest paid on capital borrowed for the purpose business shall be allowed as deduction in the :-13-: ITA. No: 3325/Chny/2019 year of payment of said interest. In this case, the assessee has paid interest on borrowed capital for the purpose of business and the same has been claimed as deduction a…

The Asstt. Commissioner of Income Tax, Circle-4(1)(2), Ahmedabad vs. M/S. Troikaa Pharmaceuticlas Limited, Ahmedabad

Appeal is dismissed

ITA 1325/AHD/2017[2010-11]Status: DisposedITAT Ahmedabad04 Mar 2020AY 2010-11

Bench: Shri Rajpal Yadav & Shri T. S. Kapoorआयकर अपील सं./I.T.A. No. 1325/Ahd/2017 With Cross Objection No.31/Ahd/2018 ("नधा"रण वष" / Assessment Years : 2010-11)

For Appellant: Shah, A.RsFor Respondent: Shri Vinod Tanwani, Sr.D.R
Section 35

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘D’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT AND SHRI T. S. KAPOOR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No. 1325/Ahd/2017 WITH CROSS OBJECTION No.31/Ahd/2018 ("नधा"रण वष" / Assessment Years : 2010-11) A.C.I.T. M/s. Troikaa बनाम/ Circle-4(1)(2), Pharmaceuticals Ltd. Vs. Ahmedabad Commerce House, Opp. Rajvansh Apartment, Judges Bunglow Road, Ahmedabad-380015 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AABCD9176A (Appellant / Respondent) .. (Respondent / Cross Objector) राज"व क" ओर से/Revenue by : Shri Vinod…

Shri Jogendra L. Bhati, Ahmedabad vs. Dy. CIT, Circle-3(1)(1), Ahmedabad

In the result, appeal of the assessee is partly allowed

ITA 2136/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad05 Apr 2019AY 2013-14

Bench: Shri Rajpal Yadav & Shri Pradip Kumar Kediaआयकर अपील सं./ Ita No. 2136/Ahd/2017 "नधा"रण वष"/Assessment Year: 2013-14 Shri Jogendra L. Bhati Dcit, Cir.3(1)(1) 315, Nilkanth Palace-B Vs Ahmedabad. 100 Ft. Road Anandnagar Road Satellite Ahmedabad 380 015. Pan : Ahcpn 0228 N अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri S.N. Soparkar, Ar Revenue By : Shri Vinod Tanwani, Sr.Dr

For Appellant: Shri S.N. Soparkar, ARFor Respondent: Shri Vinod Tanwani, Sr.DR
Section 143(2)Section 195Section 40Section 9

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘D’ BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 2136/Ahd/2017 "नधा"रण वष"/Assessment Year: 2013-14 Shri Jogendra L. Bhati DCIT, Cir.3(1)(1) 315, Nilkanth Palace-B Vs Ahmedabad. 100 ft. Road Anandnagar Road Satellite Ahmedabad 380 015. PAN : AHCPN 0228 N अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri S.N. Soparkar, AR Revenue by : Shri Vinod Tanwani, Sr.DR सुनवाई क" तार"ख/Date of Hearing : 11/03/2019 घोषणा क" तार"ख /Date of Pr…

Deputy Commissioner of Income Tax-13(2)(2), Mumbai vs. Sharda Crop Chem Private Limited, Mumbai

The appeal of the revenue is dismissed

ITA 4798/MUM/2017[2013-14]Status: DisposedITAT Mumbai31 Oct 2018AY 2013-14

Bench: Shri G.S. Pannu & Shri Ravish Sood, Jm

For Appellant: Shri. Rajesh Kumar Mishra, D.RFor Respondent: Shri. Dhaval Shah, A.R
Section 143(2)Section 143(3)Section 14A

…ITA NO. 4798/Mum/2017 1 DCIT-13(2)(2) Vs M/s Sharda Crop. Chem Pvt. Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND SHRI RAVISH SOOD, JM ITA No(s). 4798/Mum/2017 (निर्धारण वषा / Assessment Year:2013-14) Deputy Commissioner of M/s Sharda Crop Chem Pvt. Ltd., बिधम/ Income Tax-13(2)(2), Mumbai. Domnic Holm, 29th Road, Bandra(W), Mumbai-400 050. Vs. स्थामी रेखा सं./ जीआइआय सं./ PAN No. AAICS0137P (अऩीराथी /Appellant) (प्रत्मथी / Respondent) : अऩीराथी की ओय से / Appellant by : Shri. Rajesh Kumar Mishra, D.R प्रत्मथी की ओय से/Respondent by : Shri. Dhaval Shah, A.…

Moserbaer India Ltd., New Delhi vs. DCIT, New Delhi

Appeal is dismissed

ITA 1617/DEL/2015[2010-11]Status: DisposedITAT Delhi03 Oct 2018AY 2010-11

Bench: Shri N. K. Saini & Ms Suchitra Kamblemoserbaer India Ltd. Vs Assistant Commissioner Of Tax, 43-A, Okhla Indl Area, Income Tax Phase-Iii Circle 5(1) New Delhi-110020 New Delhi Aaam0322J (Respondent) (Appellant) Moserbaer India Ltd. Vs Assistant Commissioner Of Tax, 43-A, Okhla Indl Area, Income Tax Phase-Iii Circle 5(1) New Delhi-110020 New Delhi Aaam0322J (Respondent) (Appellant) Astt. Commissioner Of Income Tax Vs Moserbaer India Ltd. Circle 5(1) Tax, 43-A, Okhla Indl Area, New Delhi Phase-Iii New Delhi-110020 (Appellant) Aaam0322J (Respondent) Moserbaer India Ltd. Vs Dcit Tax, 43-A, Okhla Indl Area, Circle 17(1) Phase-Iii New Delhi New Delhi-110020 (Respondent) Aaam0322J (Appellant)

Section 10BSection 143Section 144CSection 14A

…of the Tribunal by holding that, since, during the relevant assessment year, no as deduction. The Ld. AR also relied upon the following decisions: • CIT vs Shree Rajasthan Syntex Ltd.: 269 ITR 461 (Rajasthan High Court) • CIT vs Torrent Pharmaceuticals Ltd.: 393 ITR 625 (Gujarat High Court) • DCIT vs UAG Builders (P) Ltd.: 53 SOT 370 (Delhi ITAT) • Mahindra & Mahindra Limited Vs DCIT: 54 SOT 146 (Mumbai ITAT) • LMN India Limited: 307 ITR 40 (AAR) In view of the aforesaid judicial precedents, the Ld. AR submitted that the redemption premium amortization claimed as deduction by the assessee in the return of inc…

M/S. Moserbaer India Ltd., New Delhi vs. ACIT, New Delhi

Appeal is dismissed

ITA 2395/DEL/2014[2009-10]Status: DisposedITAT Delhi03 Oct 2018AY 2009-10

Bench: Shri N. K. Saini & Ms Suchitra Kamblemoserbaer India Ltd. Vs Assistant Commissioner Of Tax, 43-A, Okhla Indl Area, Income Tax Phase-Iii Circle 5(1) New Delhi-110020 New Delhi Aaam0322J (Respondent) (Appellant) Moserbaer India Ltd. Vs Assistant Commissioner Of Tax, 43-A, Okhla Indl Area, Income Tax Phase-Iii Circle 5(1) New Delhi-110020 New Delhi Aaam0322J (Respondent) (Appellant) Astt. Commissioner Of Income Tax Vs Moserbaer India Ltd. Circle 5(1) Tax, 43-A, Okhla Indl Area, New Delhi Phase-Iii New Delhi-110020 (Appellant) Aaam0322J (Respondent) Moserbaer India Ltd. Vs Dcit Tax, 43-A, Okhla Indl Area, Circle 17(1) Phase-Iii New Delhi New Delhi-110020 (Respondent) Aaam0322J (Appellant)

Section 10BSection 143Section 144CSection 14A

…of the Tribunal by holding that, since, during the relevant assessment year, no as deduction. The Ld. AR also relied upon the following decisions: • CIT vs Shree Rajasthan Syntex Ltd.: 269 ITR 461 (Rajasthan High Court) • CIT vs Torrent Pharmaceuticals Ltd.: 393 ITR 625 (Gujarat High Court) • DCIT vs UAG Builders (P) Ltd.: 53 SOT 370 (Delhi ITAT) • Mahindra & Mahindra Limited Vs DCIT: 54 SOT 146 (Mumbai ITAT) • LMN India Limited: 307 ITR 40 (AAR) In view of the aforesaid judicial precedents, the Ld. AR submitted that the redemption premium amortization claimed as deduction by the assessee in the return of inc…

ACIT, New Delhi vs. M/S. Moser Baer India Limited, New Delhi

Appeal is dismissed

ITA 1200/DEL/2014[2009-10]Status: DisposedITAT Delhi03 Oct 2018AY 2009-10

Bench: Shri N. K. Saini & Ms Suchitra Kamblemoserbaer India Ltd. Vs Assistant Commissioner Of Tax, 43-A, Okhla Indl Area, Income Tax Phase-Iii Circle 5(1) New Delhi-110020 New Delhi Aaam0322J (Respondent) (Appellant) Moserbaer India Ltd. Vs Assistant Commissioner Of Tax, 43-A, Okhla Indl Area, Income Tax Phase-Iii Circle 5(1) New Delhi-110020 New Delhi Aaam0322J (Respondent) (Appellant) Astt. Commissioner Of Income Tax Vs Moserbaer India Ltd. Circle 5(1) Tax, 43-A, Okhla Indl Area, New Delhi Phase-Iii New Delhi-110020 (Appellant) Aaam0322J (Respondent) Moserbaer India Ltd. Vs Dcit Tax, 43-A, Okhla Indl Area, Circle 17(1) Phase-Iii New Delhi New Delhi-110020 (Respondent) Aaam0322J (Appellant)

Section 10BSection 143Section 144CSection 14A

…of the Tribunal by holding that, since, during the relevant assessment year, no as deduction. The Ld. AR also relied upon the following decisions: • CIT vs Shree Rajasthan Syntex Ltd.: 269 ITR 461 (Rajasthan High Court) • CIT vs Torrent Pharmaceuticals Ltd.: 393 ITR 625 (Gujarat High Court) • DCIT vs UAG Builders (P) Ltd.: 53 SOT 370 (Delhi ITAT) • Mahindra & Mahindra Limited Vs DCIT: 54 SOT 146 (Mumbai ITAT) • LMN India Limited: 307 ITR 40 (AAR) In view of the aforesaid judicial precedents, the Ld. AR submitted that the redemption premium amortization claimed as deduction by the assessee in the return of inc…

Moserbaer India Ltd., New Delhi vs. ACIT, New Delhi

Appeal is dismissed

ITA 6042/DEL/2012[2008-09]Status: DisposedITAT Delhi03 Oct 2018AY 2008-09

Bench: Shri N. K. Saini & Ms Suchitra Kamblemoserbaer India Ltd. Vs Assistant Commissioner Of Tax, 43-A, Okhla Indl Area, Income Tax Phase-Iii Circle 5(1) New Delhi-110020 New Delhi Aaam0322J (Respondent) (Appellant) Moserbaer India Ltd. Vs Assistant Commissioner Of Tax, 43-A, Okhla Indl Area, Income Tax Phase-Iii Circle 5(1) New Delhi-110020 New Delhi Aaam0322J (Respondent) (Appellant) Astt. Commissioner Of Income Tax Vs Moserbaer India Ltd. Circle 5(1) Tax, 43-A, Okhla Indl Area, New Delhi Phase-Iii New Delhi-110020 (Appellant) Aaam0322J (Respondent) Moserbaer India Ltd. Vs Dcit Tax, 43-A, Okhla Indl Area, Circle 17(1) Phase-Iii New Delhi New Delhi-110020 (Respondent) Aaam0322J (Appellant)

Section 10BSection 143Section 144CSection 14A

…of the Tribunal by holding that, since, during the relevant assessment year, no as deduction. The Ld. AR also relied upon the following decisions: • CIT vs Shree Rajasthan Syntex Ltd.: 269 ITR 461 (Rajasthan High Court) • CIT vs Torrent Pharmaceuticals Ltd.: 393 ITR 625 (Gujarat High Court) • DCIT vs UAG Builders (P) Ltd.: 53 SOT 370 (Delhi ITAT) • Mahindra & Mahindra Limited Vs DCIT: 54 SOT 146 (Mumbai ITAT) • LMN India Limited: 307 ITR 40 (AAR) In view of the aforesaid judicial precedents, the Ld. AR submitted that the redemption premium amortization claimed as deduction by the assessee in the return of inc…

Grp Ltd, Mumbai vs. DCIT 10(2), Mumbai

In the result, the appeal filed by the assessee is hereby ordered to be allowed

ITA 1727/MUM/2016[2011-12]Status: DisposedITAT Mumbai03 Aug 2018AY 2011-12

Bench: Shri G. S. Pannu, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.1727/Mum/2016 (निर्धारण वर्ा / Assessment Year: 2011-12) Grp Limited बिधम/ Dcit-10(2) 510, ‘A’ Wing, Kohinoor Aayakar Bhavan, M.K. Vs. City Commercial-1, Kirol Road, Mumbai-400020. Road, L. B. Shashtri Marg, Kurla (W), Mumbai-400070. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacg1890M (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri Ram Tiwari (Sr. Ar) Assessee By: Shri B. V. Jhaveri सुनवाई की तारीख / Date Of Hearing: 09.05.2018 घोषणा की तारीख /Date Of Pronouncement: 03.08.2018 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Present Appeal Against The Order Dated 25.01.2016 Passed By The Commissioner Of Income Tax (Appeals)-22 Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The Ay. 2011- 12. 2. The Assessee Has Raised The Following Grounds: - “1. Being Aggrieved Against Order Of The Commissioner Of Income Tax (Appeals)- 22, Mumbai, This Appeal Petition Is Being Filed Lo Consider The Following Grounds Of Appeal, Which Are Independent & Without Prejudice To Each Other

For Appellant: Shri B. V. JhaveriFor Respondent: Shri Ram Tiwari (Sr. AR)
Section 142(1)Section 143(1)Section 143(2)Section 14ASection 271(1)(c)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI G. S. PANNU, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No.1727/Mum/2016 (निर्धारण वर्ा / Assessment Year: 2011-12) GRP Limited बिधम/ DCIT-10(2) 510, ‘A’ Wing, Kohinoor Aayakar Bhavan, M.K. Vs. City Commercial-1, Kirol Road, Mumbai-400020. Road, L. B. Shashtri Marg, Kurla (W), Mumbai-400070. स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACG1890M (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue by: Shri Ram Tiwari (Sr. AR) Assessee by: Shri B. V. Jhaveri सुनवाई की तारीख / Date of Hearing: 09.05.2018 घोषणा की तारीख /Date of Pronouncem…

DCIT 13(2)(2), Mumbai vs. Sharda Worldwide Exports P. Ltd, Mumbai

ITA 3804/MUM/2016[2011-12]Status: DisposedITAT Mumbai16 Mar 2018AY 2011-12
For Appellant: S/Shri Kunal Beswal/Anuj KishnadwalaFor Respondent: Ms. S. Padmaja -DR
Section 254(1)

…आयकर अपीलीय अिधकरण, , , , मुंबई आयकर अपीलीय अिधकरण मुंबई “एफ एफ” ” ” ” खंडपीठ खंडपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण मुंबई मुंबई एफ एफ खंडपीठ खंडपीठ Income-tax Appellate Tribunal “F”Bench Mumbai एवं रिवश सूद रिवश सूद रिवश सूद, "याियक रिवश सूद सव"ी सव"ी राजे"" राजे"", लेखा लेखा सद"य सद"य एवं "याियक सद"य सद"य सव"ी सव"ी राजे"" राजे"" लेखा लेखा सद"य सद"य एवं एवं "याियक "याियक सद"य सद"य Before S/Sh. Rajendra,Accountant Member & Ravish Sood, Judicial Member आयकर अपील अपील संसंसंसं./I.T.A./3804/Mum/2016, िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2011-12 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" आयकर अपील…

Harita Seating Systems Limited, Chennai vs. DCIT Corporate Circle 2(2), Chennai

In the result, the assessee’s appeal is dismissed

ITA 1665/CHNY/2017[2013-14]Status: DisposedITAT Chennai08 Dec 2017AY 2013-14

Bench: Shri N.R.S. Ganesan & Shri S. Jayaraman

For Appellant: Mrs. Supriyo Pal, JCIT
Section 35Section 80ISection 80l

…s of the undertaking and relied on the decisions of the Supreme Court of India in the case of Liberty India vs Commissioner of Income Tax [2009] 317 ITR 218 , Gujarat High Court in the case of Torrent Pharmaceuticals Ltd vs Commissioner of Income Tax [2017] 393 ITR 625 and the Madras High Court decision in the case of CIT vs L.M. Van Moppes Diamond Tools Ltd., 145 ITR 195.Per Contra, the DR relied on the orders of the AO and the CIT (A) and submitted that all the assessee’s units are under one PAN, they are all in the same business and the CIT (A) has found direct connection in his order in para 4.3, supra.…

Smt. Seema Ajay Ranka, Baroda vs. The Addl. CIT., Range-2, Baroda

In the result, the appeal of the revenue and the appeal of the assessee are dismissed

ITA 3019/AHD/2013[2009-10]Status: DisposedITAT Ahmedabad10 Oct 2017AY 2009-10
For Appellant: Shri Bhavin Marfatia, A.RFor Respondent: Shri K. Madhusudan, Sr. D.R
Section 143(2)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH Before: Shri Rajpal Yadav, Judicial Member And Shri Amarjit Singh, Accountant Member Assessment Year 2009-10 Smt. Seema Ajay The Addl. Ranka, Prop. Zydex Commissioner of Industries, A-25, Gandhi Vs Income Tax, Range-2, Oil Mill Compound, Near Aaykar Bhavan, BIDC, Gorwa, Vadodara-390007 Vadodara-390016 (Respondent) PAN: ABLPR6874K (Appellant) Assessment Year 2009-10 The ACIT, Smt. Seema Ajay Circle-2(2), Ranka, Prop. Zydex Baroda Vs Industries, A-25, (Appellant) Gandhi Oil Mill Compound, Near BIDC, Gorwa, Vadodara-390016 PAN: ABLPR6874K (Respondent)…

DCIT 10(3), Mumbai vs. Shreechem Pharmaceuticals P.Ltd, Mumbai

In the result, the appeal filed by the revenue is hereby

ITA 7080/MUM/2013[2009-10]Status: DisposedITAT Mumbai26 Oct 2016AY 2009-10

Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.7080/Mum/2013 ("नधा"रण वष" / Assessment Year: 2009-10) The Dy. Commissioner Of M/S. Shreechem बनाम/ Income Tax 10(3) Pharmaceuticals Pvt. Ltd. Vs. Room No.451, 4Th Floor, 16/17, Aaykar Bhavan, Shivkrupa Industrial Estate Maharshi Karve Road, Lbs Road, Vikhroli, Mumbai - 400020 Mumbai - 400083 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabcs6260L

For Appellant: Shri Mehul ShahFor Respondent: Shri G. Nantha Kumar
Section 142(1)Section 143(1)Section 143(2)

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ ‘ई ’ मुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI "ी आर. सी. शमा", लेखा सद"य, एवं "ी अमरजीत "संह, "या"यक सद"य, के सम" BEFORE SHRI R.C.SHARMA, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No.7080/Mum/2013 ("नधा"रण वष" / Assessment Year: 2009-10) The Dy. Commissioner of M/s. Shreechem बनाम/ Income Tax 10(3) Pharmaceuticals Pvt. Ltd. Vs. Room No.451, 4th Floor, 16/17, Aaykar Bhavan, Shivkrupa Industrial Estate Maharshi Karve Road, LBS Road, Vikhroli, Mumbai - 400020 Mumbai - 400083 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AABCS6260L .. (अपीलाथ" /Appellant) (""…