CIT v. VRV Breweries & Bottling Industries Ltd.

ACIT, Circle 16 (1), Mumbai vs. United Home Entertainment Pvt. Ltd., Mumbai

In the result, appeal of the Revenue is dismissed

Bench: Shri C.N. Prasad, Hon'Ble & Shri S. Rifaur Rahman, Hon'Blem/S. United Home Entertainment Pvt. Ltd., Acit Circle – 16(1) V. 1St Floor, Building No. 14 Room No. 439, 4Th Floor Solitaire Corporate Park Aayakar Bhavan, M.K. Road Guru Hargovindji Marg, Chakala Mumbai – 400 020 Andheri(E), Mumbai – 400 093

…ying disallowance under section 40A(2) on the notion of group entities, without specifically fulfilling the conditions set out in Section 40A(2)(b), have been repelled by Hon'ble High Court in the case of CIT Vs VRV Breweries & Bottling Industries Ltd [(2012) 347 ITR 249 (Del)]. While doing so, Their Lordships have, inter alia, observed as follows: 23. This brings us to the issue as to whether the AO could have invoked the provisions of s. 40A(2)(a) of the Act in the facts and circumstances of the present case. As is noticed in the earlier part of our judgment, the AO in the asst. yr. 1997-98 after recording that…

United Home Entertainment Pvt. Ltd., Mumbai vs. DCIT, Cir-7(3), Mumbai

Appeal is allowed for statistical purposes

Bench: Sri Mahavir Singh, Jm & Sri Manoj Kumar Aggarwal, Am The Asst. Commissioner Of United Home Entertainment Income Tax-16(1), Room Pvt. Ltd. No.439, Aayakar Bhavan, S-14, Solitaire Corporate Vs. M.K. Marg, Mumbai-20 Park, Guru Hargovind Singh Road, Chakala, Andheri (E), Mumbai-400 093 Appellant .. Respondent Pan No. Aaacu6668D United Home Entertainment Deputy Commissioner Of Pvt. Ltd. Income Tax, Circle 7(3) 1St Floor, Building No. 14, Mumbai Vs. Solitaire Corporate Park, Guru Hargovindji Marg, Andheri (E), Mumbai-400 093 Appellant .. Respondent

…ying disallowance under section 40A(2) on the notion of group entities, without specifically fulfilling the conditions set out in Section 40A(2)(b), have been repelled by Hon’ble High Court in the case of CIT Vs VRV Breweries & Bottling Industries Ltd [(2012) 347 ITR 249 (Del)]. While doing so, Their Lordships have, inter alia, observed as follows: 23. This brings us to the issue as to whether the AO could have invoked the provisions of s. 40A(2)(a) of the Act in the facts and circumstances of the present case. As is noticed in the earlier part of our judgment, the AO in the asst. yr. 1997-98 after recording hel…

ACIT 16(1), Mumbai vs. Unitd Home Entertainment P.Ltd, Mumbai

Appeal is allowed for statistical purposes

Bench: Sri Mahavir Singh, Jm & Sri Manoj Kumar Aggarwal, Am The Asst. Commissioner Of United Home Entertainment Income Tax-16(1), Room Pvt. Ltd. No.439, Aayakar Bhavan, S-14, Solitaire Corporate Vs. M.K. Marg, Mumbai-20 Park, Guru Hargovind Singh Road, Chakala, Andheri (E), Mumbai-400 093 Appellant .. Respondent Pan No. Aaacu6668D United Home Entertainment Deputy Commissioner Of Pvt. Ltd. Income Tax, Circle 7(3) 1St Floor, Building No. 14, Mumbai Vs. Solitaire Corporate Park, Guru Hargovindji Marg, Andheri (E), Mumbai-400 093 Appellant .. Respondent

…ying disallowance under section 40A(2) on the notion of group entities, without specifically fulfilling the conditions set out in Section 40A(2)(b), have been repelled by Hon’ble High Court in the case of CIT Vs VRV Breweries & Bottling Industries Ltd [(2012) 347 ITR 249 (Del)]. While doing so, Their Lordships have, inter alia, observed as follows: 23. This brings us to the issue as to whether the AO could have invoked the provisions of s. 40A(2)(a) of the Act in the facts and circumstances of the present case. As is noticed in the earlier part of our judgment, the AO in the asst. yr. 1997-98 after recording hel…

United Home Entertainment P.Ltd, Mumbai vs. DCIT 7(3), Mumbai

In the result, the appeal of the assessee for the assessment year 2009-10 is partly allowed for statistical purposes

…ying disallowance under section 40A(2) on the notion of group entities, without specifically fulfilling the conditions set out in Section 40A(2)(b), have been repelled by Hon’ble High Court in the case of CIT Vs VRV Breweries & Bottling Industries Ltd [(2012) 347 ITR 249 (Del)]. While doing so, Their Lordships have, inter alia, observed as follows: 23. This brings us to the issue as to whether the AO could have invoked the provisions of s. 40A(2)(a) of the Act in the facts and circumstances of the present case. As is noticed in the earlier part of our judgment, the AO in the asst. yr. 1997-98 after recording tha…

DCIT 7(3), Mumbai vs. United Home Entertainment P.Ltd, Mumbai

In the result, the appeal of the assessee for the assessment year 2009-10 is partly allowed for statistical purposes

…ying disallowance under section 40A(2) on the notion of group entities, without specifically fulfilling the conditions set out in Section 40A(2)(b), have been repelled by Hon’ble High Court in the case of CIT Vs VRV Breweries & Bottling Industries Ltd [(2012) 347 ITR 249 (Del)]. While doing so, Their Lordships have, inter alia, observed as follows: 23. This brings us to the issue as to whether the AO could have invoked the provisions of s. 40A(2)(a) of the Act in the facts and circumstances of the present case. As is noticed in the earlier part of our judgment, the AO in the asst. yr. 1997-98 after recording tha…

DCIT 7(3), Mumbai vs. United Home Entertainment P.Ltd, Mumbai

In the result, the appeal of the assessee for the assessment year 2009-10 is partly allowed for statistical purposes

…ying disallowance under section 40A(2) on the notion of group entities, without specifically fulfilling the conditions set out in Section 40A(2)(b), have been repelled by Hon’ble High Court in the case of CIT Vs VRV Breweries & Bottling Industries Ltd [(2012) 347 ITR 249 (Del)]. While doing so, Their Lordships have, inter alia, observed as follows: 23. This brings us to the issue as to whether the AO could have invoked the provisions of s. 40A(2)(a) of the Act in the facts and circumstances of the present case. As is noticed in the earlier part of our judgment, the AO in the asst. yr. 1997-98 after recording tha…