How many judgments cite CIT v. V.S. Dempo & Co. Pvt. Ltd.?

27 judgments on BharatTax cite CIT v. V.S. Dempo & Co. Pvt. Ltd. (336 ITR 209), spanning 2015 to 2026.

Which sections of the Income Tax Act does CIT v. V.S. Dempo & Co. Pvt. Ltd. come up under?

It is most often cited in judgments turning on Section 143(3), Section 40A(2)(b), Section 201(1A), Section 35(1)(ii), Section 37(1), Section 40A(2)(a).

CIT v. V.S. Dempo & Co. Pvt. Ltd.

336 ITR 209High Court2011#4341 most cited

What is CIT v. V.S. Dempo & Co. Pvt. Ltd. authority for?

Disallowance under Section 40A(2)(b) is not maintainable when both the payer and payee are assessed at the maximum marginal rate, as it results in a revenue-neutral situation.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,459 Indian tax judgments — from 2015 to 2026.

Also referred to as

CIT v. V.S. Dempo & Co. Pvt. Ltd. · 336 ITR 209 · section 40A(2)(b) · maximum marginal rate · revenue neutral · disallowance

Sections most often in play

Section 143(3)Section 40A(2)(b)Section 201(1A)Section 35(1)(ii)Section 37(1)Section 40A(2)(a)Section 46A

Issues it is cited on

section 40a(2)(b)section 40a(2)section 40a section 40 salary person company section 143(3)india business

Judgments citing CIT v. V.S. Dempo & Co. Pvt. Ltd.

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…

Schil Services Ltd, Mumbai vs. Asst CIT 4(2), Mumbai

In the result, the appeal filed by the assessee is allowed and the appeal filed by the Revenue is dismissed

ITA 5743/MUM/2014[2010-11]Status: DisposedITAT Mumbai27 Jul 2016AY 2010-11

Bench: Shri Rajendra & Shri C.N. Prasadआयकर अपील सं /I.Ta No. 5743 /Mum/2014 ("नधा"रण वष" / Assessment Year:2010-11 M/S. Shcil Services Ltd., The Acit-4(2), बनाम/ C/O Kalyaniwalla & Mistry, Aayakar Bhavan, Vs. Army & Navy Bldg., Mumbai-400 020 3Rd Floor, 148, M.G. Road, Fort, Mumbai-400 01 आयकर अपील सं /I.Ta No. 6019 /Mum/2014 ("नधा"रण वष" / Assessment Year:2010-11 The Acit-4(2), M/S. Shcil Services Ltd., बनाम/ Aayakar Bhavan, C/O Kalyaniwalla & Mistry, Vs. Mumbai-400 020 Army & Navy Bldg., 148, M.G. Road, Fort, Mumbai-400 01 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aajcs 5661H .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से/ Assessee By: Shri F.V. Irani & Shri Zareer N. Mehta Shri Manjunatha Swamy ""यथ" क" ओर से/Revenue By:

For Appellant: Shri F.V. Irani &

Section 194HSection 194JSection 40A(2)Section 40A(2)(b)

…s sister concern, since the sister concern was also paying tax at higher rate and hence the disallowance made u/s 40A(2)(a) was deleted. We further notice that the Hon’ble Bombay High Court has expressed identical view in the case of V.S. Dempo & Co. (P) Ltd (336 ITR 209) also. The Hon’ble Punjab & Haryana High Court has also expressed similar view in the case of CIT Vs. Siya Ram Garg (HUF) (2011)(237 CTR 321)”. Respectfully following the said order, we hold that the provisions of Sec. 194H are attracted to the payments made towards sub-brokerage but not the provisions of Sec. 194J and we reverse the order of th…

Schil Services Ltd, Mumbai vs. DCIT 4(2)(1), Mumbai

In the result, both the appeals filed by the assessee are allowed and the appeal filed by the Revenue is dismissed

ITA 1777/MUM/2015[2011-12]Status: DisposedITAT Mumbai05 Feb 2016AY 2011-12

Bench: Shri C.N. Prasad & Shri Rajesh Kumarआयकर अपील सं/ I.Ta No.1777/Mum/2015 ("नधा"रण वष" / Assessment Year: 2011-12 M/S. Shcil Services Ltd., The Dcit-4(2)(1), बनाम/ C/O Kalyaniwalla & Mistry, Aayakar Bhavan, Vs. Army & Navy Bldg., Mumbai-400 020 3Rd Floor, 148 M.G. Road, Fort, Mumbai-400 001 आयकर अपील सं/ I.Ta No.1669/Mum/2015 ("नधा"रण वष" / Assessment Year: 2011-12 The Dcit-4(2)(1), M/S. Shcil Services Ltd., बनाम/ Aayakar Bhavan, C/O Kalyaniwalla & Mistry, Vs. Mumbai-400 020 Army & Navy Bldg., 3Rd Floor, 148 M.G. Road, Fort, Mumbai-400 001 आयकर अपील सं/ I.Ta No.5004/Mum/2015 ("नधा"रण वष" / Assessment Year: 2011-12 M/S. Shcil Services Ltd., The Dcit-4(2)(1), बनाम/ C/O Kalyaniwalla & Mistry, Aayakar Bhavan, Vs. Army & Navy Bldg., Mumbai-400 020 3Rd Floor, 148 M.G. Road, Fort, Mumbai-400 001 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aajcs 5661H (अपीलाथ" /Appellant) .. (""यथ" / Respondent) अपीलाथ" ओर से/ Assesee By: Shri F.V. Irani Shri Z. Mehta ""यथ" क" ओर से/Respondent By: Shri Manjunatha Swamy Shri R.A. Dhyani

For Respondent: Shri Manjunatha Swamy

Section 143(3)Section 194HSection 194JSection 271(1)(c)Section 40A(2)(b)

…s sister concern, since the sister concern was also paying tax at higher rate and hence the disallowance made u/s 40A(2)(a) was deleted. We further notice that the Hon’ble Bombay High Court has expressed identical view in the case of V.S. Dempo & Co. (P) Ltd (336 ITR 209) also. The Hon’ble Punjab & Haryana High Court has also expressed similar view in the case of CIT Vs. Siya Ram Garg (HUF) (2011)(237 CTR 321). 11. In view of our discussion above and the case laws referred to above, we are not in agreement with the Ld. CIT(A) in holding that the brokerage paid should be restricted by invoking the provisions of S…

Stelmet Marketing, Mumbai vs. Asst CIT 12(3), Mumbai

ITA 8599/MUM/2011[2008-09]Status: DisposedITAT Mumbai01 Jan 2016AY 2008-09

For Appellant: Sh. Feroze Andhyarujjina -ARFor Respondent: Sh. Pramod Nikhalje-DR

Section 143(3)Section 254(1)Section 40Section 40A(2)(b)

…आयकर आयकर अपीलीय अपीलीय अिधकरण अिधकरण,” ई” खंडपीठ खंडपीठ मुंबई मुंबई आयकर आयकर अपीलीय अपीलीय अिधकरण अिधकरण खंडपीठ खंडपीठ मुंबई मुंबई INCOME TAX APPELLATE TRIBUNAL,MUMBAI-“E”,BENCH सव"ी राजे"", लेखा सद"य एवं एवं संदीप गोसांई, "याियक सद"य एवं एवं Before S/Sh. Rajendra,Accountant Member & Sandeep Gosain,Judicial Member आयकर अपील अपील संसंसंसं/.ITA No.8599/Mum/2011 िनधा"रण िनधा"रण वष" वष"/Assessment Year-2008-09 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" M/s. Stelmet Marketing ACIT -12(3) 219, Maker Chamber V Vs. Mumbai-400 021. Nariman Point,Mumbai-400 021. PAN No.AAEFS 8102 K (अपीलाथ" /Assessee ) (""यथ" /…

Edwise Consultants P.Ltd, Mumbai vs. Asst CIT 4(3), Mumbai

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

ITA 4121/MUM/2014[2010-11]Status: DisposedITAT Mumbai14 Oct 2015AY 2010-11

Bench: S/Shri B.R.Baskaran, Am & Amarjit Singh, Jm आमकय अऩीर सं./I.T.A. No.5376/Mum/2011 & I.T.A. No.4121/Mum/2014 (ननधधायण वषा / Assessment Year: 2008-09 & 2010-11) बनाम/ Edwise Consultants Pvt.Ltd., Dy. Commissioner Of Income Tax, 4(3), Room No.649, Jer Mahal, Vs. 6Th Floor, Aayakar Bhavan, Opp. Metro Cinema, M K Road, Dhobi Talav, Mumbai-400020. Mumbai-400002 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) ..

Section 40A(2)(a)

…s sister concern, since the sister concern was also paying tax at higher rate and hence the disallowance made u/s 40A(2)(a) was deleted. We further notice that the Hon’ble Bombay High Court has expressed identical view in the case of V.S. Dempo & Co. (P) Ltd (336 ITR 209) also. The Hon’ble Punjab & Haryana High Court has also expressed similar view in the case of CIT Vs. Siya Ram Garg (HUF) (2011)(237 CTR 321). 21. We notice that in the instant cases also, identical position is obtaining, i.e., the directors are also paying tax at higher rate in all the three years under consideration. The Total income declared…

Edwise Consultants P. Ltd, Mumbai vs. Addl CIT 4(3), Mumbai

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

ITA 594/MUM/2013[2009-10]Status: DisposedITAT Mumbai14 Oct 2015AY 2009-10

Section 40A(2)(a)

…s sister concern, since the sister concern was also paying tax at higher rate and hence the disallowance made u/s 40A(2)(a) was deleted. We further notice that the Hon’ble Bombay High Court has expressed identical view in the case of V.S. Dempo & Co. (P) Ltd (336 ITR 209) also. The Hon’ble Punjab & Haryana High Court has also expressed similar view in the case of CIT Vs. Siya Ram Garg (HUF) (2011)(237 CTR 321). 21. We notice that in the instant cases also, identical position is obtaining, i.e., the directors are also paying tax at higher rate in all the three years under consideration. The Total income declared…

Edwise Consultants P.Ltd, Mumbai vs. DCIT 4(3), Mumbai

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

ITA 5376/MUM/2011[2008-09]Status: DisposedITAT Mumbai14 Oct 2015AY 2008-09

Section 40A(2)(a)

…s sister concern, since the sister concern was also paying tax at higher rate and hence the disallowance made u/s 40A(2)(a) was deleted. We further notice that the Hon’ble Bombay High Court has expressed identical view in the case of V.S. Dempo & Co. (P) Ltd (336 ITR 209) also. The Hon’ble Punjab & Haryana High Court has also expressed similar view in the case of CIT Vs. Siya Ram Garg (HUF) (2011)(237 CTR 321). 21. We notice that in the instant cases also, identical position is obtaining, i.e., the directors are also paying tax at higher rate in all the three years under consideration. The Total income declared…