CIT v. TVS Iyengar & Sons.

88 Taxmann 429Supreme Court of India1996#4297 most cited

What is CIT v. TVS Iyengar & Sons. authority for?

The Supreme Court held that unclaimed credit balances that have become time-barred, if written back to the profit and loss account by the assessee, constitute a trading receipt and are thus taxable as business income under Section 28(i).

28

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2024.

Also referred to as

CIT v. TVS Iyengar & Sons · Section 28(i) · Section 41(1) · business income · trading receipt · unclaimed deposits · time-barred liability · written back · profit and loss account · cash credit

Issues it is cited on

waiver of loansection 28(iv)section 41(1)section 41section 28businessinterest

Judgments citing CIT v. TVS Iyengar & Sons.

SUMANGAL GLASS PVT. LTD.,BHACHAU vs. DCIT, CIRCLE-4(1)(1),, AHMEDABAD

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

ITA 2636/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad12 Jan 2024AY 2012-13

Bench: Shri Waseem Ahmed & Shri Siddhartha Nautiyalआयकरअपीलसं./Ita No. 2636/Ahd/2017 धििाधरणवरध/Asstt. Year: 2012-2013 Sumangal Glass Pvt. Ltd., D.C.I.T, Plot No.617/1-618-620, Vs. Circle-4(1)(1), Nh-8A,Po.Samakhiyari Ahmedabad (Piprapati), Bhachau Taluka, Samakhiyari-370150. Pan: Aaics6992G

For Appellant: Shri Manish J Shah, with Shri Rushin Patel, ARsFor Respondent: Shri Ashok Kumar Suthar, Sr. DR
Section 194CSection 36(1)(va)Section 40

…आयकरअपीलीयअधिकरण, अहमदाबादनयायपीी IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ B’’ BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER आयकरअपीलसं./ITA No. 2636/AHD/2017 धििाधरणवरध/Asstt. Year: 2012-2013 Sumangal Glass Pvt. Ltd., D.C.I.T, Plot No.617/1-618-620, Vs. Circle-4(1)(1), NH-8A,PO.Samakhiyari Ahmedabad (PIPRAPATI), Bhachau Taluka, Samakhiyari-370150. PAN: AAICS6992G (Applicant) (Respondent) Assessee by : Shri Manish J Shah, with Shri Rushin Patel, ARs Revenue by : Shri Ashok Kumar Suthar, Sr. DR सुिवाईकीतारीख/Date of Hearing : 11/01/2024 घोरणाकीतारीख/Da…

SHARE MICROFIN LIMITED ,HYDERABAD vs. DY. COMMISSIONER OF INCOME TAX , CIRCLE-3(1), HYERABAD

In the result, appeal filed by the assessee is dismissed

ITA 430/HYD/2020[2016-17]Status: DisposedITAT Hyderabad12 Jun 2023AY 2016-17

Bench: Shri R.K. Panda & Shri K. Narasimha Charyassessment Year: 2016-17 Share Microfin Ltd Vs. Dy. C. I. T. Hyderabad Circle 3(1) Pan:Aaecs9243C Hyderabad (Appellant) (Respondent) Assessee By: Shri A.G. Sitaraman, Ca Revenue By: Shri Jeevan Lal Lavidiya, Dr Date Of Hearing: 17/04/2023 Date Of Pronouncement: 12/06/2023 Order Per R.K. Panda, A.M This Appeal Filed By The Assessee Is Directed Against The Order Dated 23003.2020 Of The Learned Cit (A)-3, Hyderabad Relating To A.Y.2016-17. 2. There Is A Delay Of 5 Days In Filing Of This Appeal By The Assessee For Which The Assessee Has Filed A Condonation Application Along With An Affidavit Explaining The Reasons For Such Delay. The Reasons Given Therein Is Due To The Prevailing Covid 2019 Pandemic. After Considering The Contents Of The Condonation Application Explaining The Reasons Filed Along With The Affidavit, The Delay In Filing Of The Appeal By The Assessee Is Condoned & The Appeal Is Admitted For Adjudication.

For Appellant: Shri A.G. Sitaraman, CAFor Respondent: Shri Jeevan Lal Lavidiya, DR
Section 143(2)Section 28Section 41(1)

…ITA 430 of 2020 Share Microfin Ltd आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ B ‘ Bench, Hyderabad Before Shri R.K. Panda, Accountant Member AND Shri K. Narasimha Chary, Judicial Member Assessment Year: 2016-17 Share Microfin Ltd Vs. Dy. C. I. T. Hyderabad Circle 3(1) PAN:AAECS9243C Hyderabad (Appellant) (Respondent) Assessee by: Shri A.G. Sitaraman, CA Revenue by: Shri Jeevan Lal Lavidiya, DR Date of hearing: 17/04/2023 Date of pronouncement: 12/06/2023 ORDER Per R.K. Panda, A.M This appeal filed by the assessee is directed against the order dated 23003.2020 of the lear…

ACIT CENT. CIR5(4) , MUMBAI vs. M/S. INFINITE BUILDCON PVT. LTD, MUMBAI

In the result, appeal filed by the Revenue is dismissed

ITA 2241/MUM/2021[2018-19]Status: DisposedITAT Mumbai20 Sept 2022AY 2018-19
Section 28Section 41(1)Section 56(2)(x)

…,21,467/- made u/s. 28(iv) of the Act being the value of benefit arising from business of the assessee without appreciating the facts of the case and the decision of Hon'ble Supreme Court in the case of CIT Vs. T.V.Sundaram Iyengar & Sons Ltd. [1996] 6SCC 294/88 Taxmann 429. 2. On the facts and circumstances of the case, having held that the benefit was in money form and not in kind, and having co-terminus power as the Assessing Officer, has erred in not treating the waived off unsecured loan as income u/s. 56(2)(x) of the Act. 3. Facts relating to the case are stated in brief. The assessee is a private limited…

ACIT CENT. CIR 5(4), MUMBAI vs. SHRI SUNIL B.DALAL, MUMBAI

In the result, Appeal of The ld AO is dismissed

ITA 2239/MUM/2021[2018-19]Status: DisposedITAT Mumbai12 Jul 2022AY 2018-19

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm The Asst. Commissioner Of Income Tax, Shri Sunil B Dalal Central Circle 5(4) D/52, Tarabaug Estate, Room No.1927, 19Th Floor, Charni Road, Vs. Air India Bldg, Mumbai-400 004 Nariman Point, Mumbai-400 021 (Respondent) (Appellant) Pan No. Aaepd3658F Assessee By : Shri Sashi Tulsiyan, Ar Revenue By : Shri Hoshang B. Irani, Dr Date Of Hearing: 06.07.22 Date Of Pronouncement : 12.07.2022

For Appellant: Shri Sashi Tulsiyan, ARFor Respondent: Shri Hoshang B. Irani, DR
Section 143Section 143(3)Section 28Section 41(1)Section 56(2)Section 56(2)(x)

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM The Asst. Commissioner of Income Tax, Shri Sunil B Dalal Central Circle 5(4) D/52, Tarabaug Estate, Room no.1927, 19th Floor, Charni Road, Vs. Air India Bldg, Mumbai-400 004 Nariman Point, Mumbai-400 021 (Respondent) (Appellant) PAN No. AAEPD3658F Assessee by : Shri Sashi Tulsiyan, AR Revenue by : Shri Hoshang B. Irani, DR Date of hearing: 06.07.22 Date of pronouncement : 12.07.2022 O R D E R PER PRASHANT MAHARISHI, AM: 01. This appeal is filed by the Asst. Commissioner of Income Tax, Cent…

THE DCIT, CIRCLE-4,, BARODA vs. M/S. YUVRAJ INDUSTRIES LTD.,, BARODA

In the result, appeal of the Revenue is allowed

ITA 2751/AHD/2011[2007-08]Status: DisposedITAT Ahmedabad13 Dec 2021AY 2007-08

Bench: Shri Rajpal Yadav, Vice- & Shri Pradipkumar Kedia

For Appellant: NoneFor Respondent: Shri Vijaykumar Jaiswal, CIT-
Section 41Section 41(1)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ, अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD [Through Virtual Court] BEFORE SHRI RAJPAL YADAV, VICE-PRESIDENT AND SHRI PRADIPKUMAR KEDIA, ACCOUNTANT MEMBER ITA.No.2751/Ahd/2011 "नधा"रण वष"/Asstt.Year : 2007-08 DCIT, Cir.4 M/s.Yuvraj Industries Ltd. Vs. Baroda. Kamadhenu Bunglow 36, Parichay Park Society Nr.JP Road Police Station Vadodara 390 007 PAN : AAACY 0665 Q अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : None Revenue by : Shri Vijaykumar Jaiswal, CIT- DR सुनवाई क" तार"ख/Date of Hearing : 25/10/2021 घोषणा क" तार"ख /Date of Pronouncem…

M/S GREEN STAR CORPORATION,KOLKATA vs. ACIT, CIRCLE - 45, KOLKATA, KOLKATA

In the result, the appeal of assessee is allowed in part

ITA 2463/KOL/2017[2011-12]Status: DisposedITAT Kolkata09 Apr 2021AY 2011-12

Bench: Hon’Ble Shri J. Sudhakar Reddy, Am & Hon’Ble Shri A. T. Varkey, Jm Assessment Year: 2011-12

Section 143(3)Section 250Section 41(1)

…lity and not offering same to tax amounted to furnishing inaccurate particulars of income and, therefore, penalty was justified - Held, yes [Para 8] [In favour of revenue] c) Hon'ble' Supreme Court in the case of CIT vs. T.V.Sundaram Iyengar & Sons Ltd (1996) 88 Taxmann 429 (S.C) held as under: Section 28(i) of the Income-tax Act, 1961 - Business income - Chargeable as - Assessment years 1982-83 and 1983-84 - Assessee received certain deposits from customers in course of its business which were originally treated as capital receipt - Unclaimed credit balances which were time barred were written back by assessee t…

DCIT, CIRCLE - 35, KOLKATA , KOLKATA vs. M/S. KOLKATA PORT TRUST , KOLKATA

In the result, all the appeals of the assessee are partly allowed and COs of the assessee are dismissed and all the appeals of the revenue are dismissed

ITA 453/KOL/2018[2014-15]Status: DisposedITAT Kolkata21 Feb 2020AY 2014-15

Bench: Shri A. T. Varkey, Jm & Dr. A.L. Saini, Am]

Section 271(1)(c)Section 274

…आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA (सम" "ी ए.ट". वक", "या"यक सद"य एवं डॉ ए.एल. सैनी, लेखा सद"य) [Before Shri A. T. Varkey, JM & Dr. A.L. Saini, AM] I.T.A. No. 453/Kol/2018 Assessment Year: 2014-15 Deputy Commissioner of Income-tax, Vs. Kolkata Port Trust Circle-35, Kolkata. (PAN: AAAJK0361L) Appellant Respondent & C.O. No.23/Kol/2019 In I.T.A. No. 453/Kol/2018 Assessment Year: 2014-15 Kolkata Port Trust Vs. Deputy Commissioner of Income-tax, Circle-35, Kolkata. Appellant Respondent & I.T.A. No. 452/Kol/2018 Assessment Year: 2014-15 Deputy Commis…

DCIT, CIRCLE - 35, KOLKATA , KOLKATA vs. M/S. KOLKATA PORT TRUST , KOLKATA

In the result, all the appeals of the assessee are partly allowed and COs of the assessee are dismissed and all the appeals of the revenue are dismissed

ITA 452/KOL/2018[2014-15]Status: DisposedITAT Kolkata21 Feb 2020AY 2014-15

Bench: Shri A. T. Varkey, Jm & Dr. A.L. Saini, Am]

Section 271(1)(c)Section 274

…आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA (सम" "ी ए.ट". वक", "या"यक सद"य एवं डॉ ए.एल. सैनी, लेखा सद"य) [Before Shri A. T. Varkey, JM & Dr. A.L. Saini, AM] I.T.A. No. 453/Kol/2018 Assessment Year: 2014-15 Deputy Commissioner of Income-tax, Vs. Kolkata Port Trust Circle-35, Kolkata. (PAN: AAAJK0361L) Appellant Respondent & C.O. No.23/Kol/2019 In I.T.A. No. 453/Kol/2018 Assessment Year: 2014-15 Kolkata Port Trust Vs. Deputy Commissioner of Income-tax, Circle-35, Kolkata. Appellant Respondent & I.T.A. No. 452/Kol/2018 Assessment Year: 2014-15 Deputy Commis…

KOLKATA PORT TRUST ,KOLKATA vs. ACIT, CIRCLE - 35, KOLKATA , KOLKATA

In the result, all the appeals of the assessee are partly allowed and COs of the assessee are dismissed and all the appeals of the revenue are dismissed

ITA 369/KOL/2018[2014-15]Status: DisposedITAT Kolkata21 Feb 2020AY 2014-15

Bench: Shri A. T. Varkey, Jm & Dr. A.L. Saini, Am]

Section 271(1)(c)Section 274

…आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA (सम" "ी ए.ट". वक", "या"यक सद"य एवं डॉ ए.एल. सैनी, लेखा सद"य) [Before Shri A. T. Varkey, JM & Dr. A.L. Saini, AM] I.T.A. No. 453/Kol/2018 Assessment Year: 2014-15 Deputy Commissioner of Income-tax, Vs. Kolkata Port Trust Circle-35, Kolkata. (PAN: AAAJK0361L) Appellant Respondent & C.O. No.23/Kol/2019 In I.T.A. No. 453/Kol/2018 Assessment Year: 2014-15 Kolkata Port Trust Vs. Deputy Commissioner of Income-tax, Circle-35, Kolkata. Appellant Respondent & I.T.A. No. 452/Kol/2018 Assessment Year: 2014-15 Deputy Commis…

KOLKATA PORT TRUST ,KOLKATA vs. ACIT, CIRCLE - 35, KOLKATA , KOLKATA

In the result, all the appeals of the assessee are partly allowed and COs of the assessee are dismissed and all the appeals of the revenue are dismissed

ITA 368/KOL/2018[2013-14]Status: DisposedITAT Kolkata21 Feb 2020AY 2013-14

Bench: Shri A. T. Varkey, Jm & Dr. A.L. Saini, Am]

Section 271(1)(c)Section 274

…आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA (सम" "ी ए.ट". वक", "या"यक सद"य एवं डॉ ए.एल. सैनी, लेखा सद"य) [Before Shri A. T. Varkey, JM & Dr. A.L. Saini, AM] I.T.A. No. 453/Kol/2018 Assessment Year: 2014-15 Deputy Commissioner of Income-tax, Vs. Kolkata Port Trust Circle-35, Kolkata. (PAN: AAAJK0361L) Appellant Respondent & C.O. No.23/Kol/2019 In I.T.A. No. 453/Kol/2018 Assessment Year: 2014-15 Kolkata Port Trust Vs. Deputy Commissioner of Income-tax, Circle-35, Kolkata. Appellant Respondent & I.T.A. No. 452/Kol/2018 Assessment Year: 2014-15 Deputy Commis…

KOLKATA PORT TRUST ,KOLKATA vs. JCIT, RANGE - 35, KOLKATA , KOLKATA

In the result, all the appeals of the assessee are partly allowed and COs of the assessee are dismissed and all the appeals of the revenue are dismissed

ITA 367/KOL/2018[2012-13]Status: DisposedITAT Kolkata21 Feb 2020AY 2012-13

Bench: Shri A. T. Varkey, Jm & Dr. A.L. Saini, Am]

Section 271(1)(c)Section 274

…आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA (सम" "ी ए.ट". वक", "या"यक सद"य एवं डॉ ए.एल. सैनी, लेखा सद"य) [Before Shri A. T. Varkey, JM & Dr. A.L. Saini, AM] I.T.A. No. 453/Kol/2018 Assessment Year: 2014-15 Deputy Commissioner of Income-tax, Vs. Kolkata Port Trust Circle-35, Kolkata. (PAN: AAAJK0361L) Appellant Respondent & C.O. No.23/Kol/2019 In I.T.A. No. 453/Kol/2018 Assessment Year: 2014-15 Kolkata Port Trust Vs. Deputy Commissioner of Income-tax, Circle-35, Kolkata. Appellant Respondent & I.T.A. No. 452/Kol/2018 Assessment Year: 2014-15 Deputy Commis…

INTERNATIONAL CARGO TERMINALS & RAIL INFRASTRUCTURE PRIVATE LIMITED (FORMERLY KNOWN AS BOXTRANS LOGISTRICS (INDIA) SERVICES PRIVATE LIMITED,MUMBAI vs. PR.CIT-1, MUMBAI

ITA 1637/MUM/2018[2013-14]Status: DisposedITAT Mumbai27 Nov 2019AY 2013-14

Bench: Shri S. Rifaur Rahman, Am & Shri Ram Lal Negi, Jm आयकरअपीलसं./ I.T.A. No. 1637/Mum/2018 (निर्धारणवर्ा / Assessment Year: 2013-14)

For Appellant: Shri Nitesh Joshi, AR byFor Respondent: Shri Awangshi Gimson, DR
Section 143(1)Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, AM & SHRI RAM LAL NEGI, JM आयकरअपीलसं./ I.T.A. No. 1637/Mum/2018 (निर्धारणवर्ा / Assessment Year: 2013-14) DCIT -1(1)(1), M/s International Cargo Terminals Room No. 533, & Rail Infrastructure Pvt. Ltd. Aayakar Bhavan, (formerly known as Boxtrans M.K. Road, बिधम/ Logistics (I) Services Pvt. Ltd.) Mumbai-400 020 Godrej Coliseum, Office No. 801, Vs. C-wing, Behind Everard Nagar, Off Somaiya Hospital Road, Sion (east), Mumbai – 400 022 स्थायीलेखासं./जीआइआरसं./PAN No. AACCB8054G (अपीलाथी/Appellant) (प्रत्यथी / : Respondent) अपीलाथीकी…

M/S. SIMPSON UNITECH WIRELESS (P) LTD.,NEW DELHI vs. ITO, NEW DELHI

In the result, the appeals of the assessees are allowed and the appeal of the Revenue is dismissed

ITA 1953/DEL/2014[2009-10]Status: DisposedITAT Delhi08 Nov 2019AY 2009-10

Bench: Shri Amit Shukla & Shri Dr. B.R.R. Kumar

For Appellant: Shri Salil Agrawal, Adv. ShriFor Respondent: Shri S.S. Rana CIT-DR
Section 28Section 3

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI Dr. B.R.R. KUMAR, ACCOUNTANT MEMBER I.T.A. No.1953/DEL/2014 Assessment Year: 2009-10 M/s. Simpson Unitech vs. ITO, Ward-8(4), Wireless (P) Ltd., New Delhi. Basement-6, Community Centre, Saket, New Delhi.. TAN/PAN: AABCC4864E (Appellant) (Respondent) Assessment Year: 2009-10 M/s. Cestos Unitech vs. ITO, Ward-8(4), Wireless (P) Ltd., New Delhi. Basement-6, Community Centre, Saket, New Delhi.. TAN/PAN: AADCC 4925C (Appellant) (Respondent) Assessment Year: 2009-10 DCIT, vs. Acorus Wireless Unitech Cir…

M/S. ACORUS UNITECH WIRELESS PVT. LTD.,NEW DELHI vs. DCIT, NEW DELHI

In the result, the appeals of the assessees are allowed and the appeal of the Revenue is dismissed

ITA 2989/DEL/2017[2009-10]Status: DisposedITAT Delhi08 Nov 2019AY 2009-10

Bench: Shri Amit Shukla & Shri Dr. B.R.R. Kumar

For Appellant: Shri Salil Agrawal, Adv. ShriFor Respondent: Shri S.S. Rana CIT-DR
Section 28Section 3

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI Dr. B.R.R. KUMAR, ACCOUNTANT MEMBER I.T.A. No.1953/DEL/2014 Assessment Year: 2009-10 M/s. Simpson Unitech vs. ITO, Ward-8(4), Wireless (P) Ltd., New Delhi. Basement-6, Community Centre, Saket, New Delhi.. TAN/PAN: AABCC4864E (Appellant) (Respondent) Assessment Year: 2009-10 M/s. Cestos Unitech vs. ITO, Ward-8(4), Wireless (P) Ltd., New Delhi. Basement-6, Community Centre, Saket, New Delhi.. TAN/PAN: AADCC 4925C (Appellant) (Respondent) Assessment Year: 2009-10 DCIT, vs. Acorus Wireless Unitech Cir…

DCIT, NEW DELHI vs. M/S. ACORUS WIRELESS UNITECH PVT. LTD., NEW DELHI

In the result, the appeals of the assessees are allowed and the appeal of the Revenue is dismissed

ITA 2075/DEL/2017[2009-10]Status: DisposedITAT Delhi08 Nov 2019AY 2009-10

Bench: Shri Amit Shukla & Shri Dr. B.R.R. Kumar

For Appellant: Shri Salil Agrawal, Adv. ShriFor Respondent: Shri S.S. Rana CIT-DR
Section 28Section 3

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI Dr. B.R.R. KUMAR, ACCOUNTANT MEMBER I.T.A. No.1953/DEL/2014 Assessment Year: 2009-10 M/s. Simpson Unitech vs. ITO, Ward-8(4), Wireless (P) Ltd., New Delhi. Basement-6, Community Centre, Saket, New Delhi.. TAN/PAN: AABCC4864E (Appellant) (Respondent) Assessment Year: 2009-10 M/s. Cestos Unitech vs. ITO, Ward-8(4), Wireless (P) Ltd., New Delhi. Basement-6, Community Centre, Saket, New Delhi.. TAN/PAN: AADCC 4925C (Appellant) (Respondent) Assessment Year: 2009-10 DCIT, vs. Acorus Wireless Unitech Cir…

ACIT, NEW DELHI vs. M/S. LOGITRONICS PVT. LTD., DELHI

In the result appeal of the Revenue is dismissed

ITA 4541/DEL/2015[2006-07]Status: DisposedITAT Delhi18 Oct 2019AY 2006-07

Bench: Shri Prashant Maharishi & Shri K.Narasimha Chary

For Appellant: NoneFor Respondent: Smt. Naina Soin Kapil

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’: NEW DELHI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER I.T.A. No.4541/Del of 2015 Assessment Year: 2006-07 ACIT,Circle -15(2), vs M/s Logitronics P. Ltd., New Delhi. 1745, Hardayal Street, Cheera Khana, Nai Sarak, Delhi. PAN: AAACL0281H (Appellant) (Respondent) Assessee by: None Department by: Smt. Naina Soin Kapil Date of Hearing: 19.08.2019 Date of Pronouncement: 18.10.2019 ORDER PER NARASIMHA K. CHARY, JM Challenging the order dated 21/4/2015 passed by the learned Commissioner of Income Tax (Appeals)-V, Ne…

RMG ALLOY STEEL LTD,MUMBAI vs. DCIT CEN CIR 3(4), MUMBAI

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

ITA 333/MUM/2017[2012-13]Status: DisposedITAT Mumbai30 Apr 2019AY 2012-13

Bench: Shri Shamim Yahya, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.333/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2012-13) M/S. Rmg Alloy Steel बिधम/ Dy. Cit Central Circle-3(4) Limited Nariman Point, Mumbai- Vs. (Formerly Known As M/S. 400021. Remi Metal Gujarat Ltd.) Welspun House, 4Th Floor, Kamala Mills Compound, Senapati Bapat Marg, Lower Parel, Mumbbai-400013. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacr2121C (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri D. G. Pansari (Dr) Assessee By: Shri Farrokh Irani/ Mitesh Shah सुनवाई की तारीख / Date Of Hearing: 07/02/2019 घोषणा की तारीख /Date Of Pronouncement: 30/04/2019 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Present Appeal Against The Order Dated 22.11.2016 Passed By The Commissioner Of Income Tax (Appeals) -51, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2012- 13. 2. The Assessee Has Raised The Following Grounds: - ―The Ground Or Grounds Of Appeal Are Without Prejudice To One Another. A.Y.2012-13

For Appellant: Shri Farrokh Irani/ Mitesh ShahFor Respondent: Shri D. G. Pansari (DR)
Section 143(2)Section 271(1)(c)Section 41(1)Section 41(1)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No.333/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2012-13) M/s. RMG Alloy Steel बिधम/ Dy. CIT Central Circle-3(4) Limited Nariman Point, Mumbai- Vs. (Formerly Known as M/s. 400021. Remi Metal Gujarat Ltd.) Welspun House, 4th Floor, Kamala Mills Compound, Senapati Bapat Marg, Lower Parel, Mumbbai-400013. स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACR2121C (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue by: Shri D. G. Pansari (DR) Assessee by: Shri Farrokh Irani/ Mitesh Shah…

KHANDWALA SECURITIES LTD,MUMBAI vs. ITO 4(3)(2), MUMBAI

ITA 3100/MUM/2011[2006-07]Status: DisposedITAT Mumbai03 Aug 2018AY 2006-07

Bench: Shri R. C. Sharma, Am & Shri Sandeep Gosain, Jm आयकरअपीलसं./ I.T.A. No. 3100/Mum/2011 (निर्धारणवर्ा / Assessment Year: 2006-07)

For Appellant: Shri V. M. Chavda, ARFor Respondent: Shri V. Justin, DR
Section 143(1)Section 143(3)Section 36

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI R. C. SHARMA, AM & SHRI SANDEEP GOSAIN, JM आयकरअपीलसं./ I.T.A. No. 3100/Mum/2011 (निर्धारणवर्ा / Assessment Year: 2006-07) Khandwala Securities Ltd. ITO- 4(3)(2) बिधम/ Ground Floor, VikasBldg, AayakarBhavan, M.K. Green Street Fort, Road, Vs. Mumbai-400023. Mumbai-400020 स्थायीलेखासं./जीआइआरसं./ PAN/GIR No. AAACK2214P (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant by : Shri V. M. Chavda, AR प्रत्यथीकीओरसे/Respondentby : Shri V. Justin, DR सुनवाईकीतारीख/ : 27/07/2018 Date of Hearing घोषणाकीतारीख / : 03/08/2018 Date of Pronou…

ITO, WARD-2(4), HYDERABAD, HYDERABAD vs. TINI PHARMA LTD., HYDERABAD, HYDERABAD

In the result, appeal of the revenue is dismissed

ITA 669/HYD/2016[2007-08]Status: DisposedITAT Hyderabad23 May 2018AY 2007-08

Bench: Smt P. Madhavi Devi & Shri S. Rifaur Rahmanassessment Year: 2007-08 Income-Tax Officer, Vs. Tini Pharma Ltd., Hyderabad. Ward – 2(4), Hyderabad. Pan – Aaact 7976K

For Appellant: Shri PVSS PrasadFor Respondent: Smt. N. Swapna
Section 143(2)Section 143(3)Section 147Section 148Section 28Section 41Section 41(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “B”, HYDERABAD BEFORE SMT P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER Assessment Year: 2007-08 Income-tax Officer, vs. Tini Pharma Ltd., Hyderabad. Ward – 2(4), Hyderabad. PAN – AAACT 7976K (Appellant) (Respondent) Revenue by : Smt. N. Swapna Assessee by : Shri PVSS Prasad Date of hearing 10/05/2018 Date of pronouncement 23/05/2018 O R D E R PER S. RIFAUR RAHMAN, A.M.: This appeal filed by the Revenue is directed against the order dated 29/01/2016 of CIT(A) – 2, Hyderabad for AY 2007-08. 2. Briefly the facts of the ca…

DCIT, CHENNAI vs. SICAL LOGISTICS LTD., CHENNAI

ITA 1697/CHNY/2014[2010-11]Status: DisposedITAT Chennai18 Aug 2017AY 2010-11

Bench: Shri Chandra Poojari & Shri Duvvuru Rl Reddy

For Appellant: Shri Milind Madhukar, JCIT &For Respondent: Shri S. Sridhar, Advocate
Section 10Section 14A

…आयकर अपील"य अ"धकरण, ‘डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, CHENNAI "ी चं" पूजार", लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी, "या"यक सद"य के सम" BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER आयकर अपील सं./ITA Nos. 1695, 1696 & 1697/Mds/2014 "नधा"रण वष" /Assessment Year : 2008-09, 2009-10 & 2010-11 & CO No.84/Mds/2014 (in ITA No.1697/Mds/2014) The Deputy Commissioner of M/s. Sical Logistics Ltd., Income-tax, v. South India House, Company Circle-V(1), 73, Armenian Street, Chennai – 34. Chennai – 600 001. PAN AAACS3789B (अपीलाथ"/Appellant) (Respo…

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