CIT v. Winsome Textile Industries Ltd.

DCIT CC 2, Mumbai vs. Aishwarya Rai Bachchan, Mumbai

In the result, appeals of the Revenue are dismissed, whereas appeal of assessee is allowed for statistical purposes

Bench: Shri R.C.Sharma, Am & Shri Ravish Sood, Jm

…ss Ltd. (ITAT Delhi) -In the absence of anything brought by the AO to rebut the assessee's stand that the investment in the tax free bonds had been made out of the own funds, no disallowance u/s.14A could be made. vii. CIT v Winsome Textile Industries Limited 319 ITR 204, the court decided that when shares were acquired by way of own fund and no interest incurred as there was no borrowed fund, then there cannot be any disallowance under section 14A of the Income Tax Act, 1961. viii. Rajasthan State Warehousing Corp. vs. CIT [242 ITR 450 (2000), the Supreme Court reversing the decision of the High Court held that…

DCIT CC 2, Mumbai vs. Aishwarya Rai Bachchan, Mumbai

In the result, appeals of the Revenue are dismissed, whereas appeal of assessee is allowed for statistical purposes

Bench: Shri R.C.Sharma, Am & Shri Ravish Sood, Jm

…ss Ltd. (ITAT Delhi) -In the absence of anything brought by the AO to rebut the assessee's stand that the investment in the tax free bonds had been made out of the own funds, no disallowance u/s.14A could be made. vii. CIT v Winsome Textile Industries Limited 319 ITR 204, the court decided that when shares were acquired by way of own fund and no interest incurred as there was no borrowed fund, then there cannot be any disallowance under section 14A of the Income Tax Act, 1961. viii. Rajasthan State Warehousing Corp. vs. CIT [242 ITR 450 (2000), the Supreme Court reversing the decision of the High Court held that…

DCIT Cen Cir 2, Mumbai vs. Aishwarya Rai Bachchan, Mumbai

In the result, appeals of the Revenue are dismissed, whereas appeal of assessee is allowed for statistical purposes

Bench: Shri R.C.Sharma, Am & Shri Ravish Sood, Jm

…ss Ltd. (ITAT Delhi) -In the absence of anything brought by the AO to rebut the assessee's stand that the investment in the tax free bonds had been made out of the own funds, no disallowance u/s.14A could be made. vii. CIT v Winsome Textile Industries Limited 319 ITR 204, the court decided that when shares were acquired by way of own fund and no interest incurred as there was no borrowed fund, then there cannot be any disallowance under section 14A of the Income Tax Act, 1961. viii. Rajasthan State Warehousing Corp. vs. CIT [242 ITR 450 (2000), the Supreme Court reversing the decision of the High Court held that…

DCIT CC 2, Mumbai vs. Aishwarya Rai Bachchan, Mumbai

In the result, appeals of the Revenue are dismissed, whereas appeal of assessee is allowed for statistical purposes

Bench: Shri R.C.Sharma, Am & Shri Ravish Sood, Jm

…ss Ltd. (ITAT Delhi) -In the absence of anything brought by the AO to rebut the assessee's stand that the investment in the tax free bonds had been made out of the own funds, no disallowance u/s.14A could be made. vii. CIT v Winsome Textile Industries Limited 319 ITR 204, the court decided that when shares were acquired by way of own fund and no interest incurred as there was no borrowed fund, then there cannot be any disallowance under section 14A of the Income Tax Act, 1961. viii. Rajasthan State Warehousing Corp. vs. CIT [242 ITR 450 (2000), the Supreme Court reversing the decision of the High Court held that…

Addl CIT RG 1(2), Mumbai vs. Morgan Stanley India Securities P.Ltd, Mumbai

The appeals of the Revenue are dismissed, then the cross objections of the assessee will become in-fructuous

Bench: Shri Joginder Singh & Shri Jason P. Boazassessment Years: 2008-09

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘बी’ ,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES, ‘B’ MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी जॉसन पी. बोज, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Jason P. Boaz, Accountant Member Assessment Years: 2008-09 DCIT-1(2), M/s Morgan Stanley R. No.535, 5th Floor, India Securities Pvt. Ltd. बनाम/ Aayakar Bhavan, Mafatlal House, 3rd Floor, Vs. M.K. Road, Backbay Reclamation, Mumbai-400020 Mumbai-400020 (राज"व /Revenue) ("नधा"रती /Assessee) PAN. No.AAACM4048B C.O. NO.215/Mum/2015 (Arising out of ITA No.114/Mum/2013) Assessment Years…

Addl CIT RG 1(2), Mumbai vs. Morgan Stanley India Securities P.Ltd, Mumbai

The appeals of the Revenue are dismissed, then the cross objections of the assessee will become in-fructuous

Bench: Shri Joginder Singh & Shri Jason P. Boazassessment Years: 2008-09

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘बी’ ,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES, ‘B’ MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी जॉसन पी. बोज, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Jason P. Boaz, Accountant Member Assessment Years: 2008-09 DCIT-1(2), M/s Morgan Stanley R. No.535, 5th Floor, India Securities Pvt. Ltd. बनाम/ Aayakar Bhavan, Mafatlal House, 3rd Floor, Vs. M.K. Road, Backbay Reclamation, Mumbai-400020 Mumbai-400020 (राज"व /Revenue) ("नधा"रती /Assessee) PAN. No.AAACM4048B C.O. NO.215/Mum/2015 (Arising out of ITA No.114/Mum/2013) Assessment Years…

DCIT 8(2), Mumbai vs. Man Infraprojects P. Ltd, Mumbai

In the result appeal filed by the revenue are hereby dismissed

Bench: Shri G.S.Pannu, Am & Shri Amarjit Singh, Jm आयकरअपीलसं/I.T.A. No.5654/Mum/2014 (िनधा"रणवष" / Assessment Year: 2011-12) Dy. Cit 8(2) बनाम/ M/S. Man Infraprojects Pvt. R. No. 209, Aayakar Bhavan, Ltd. Vs. M. K. Road, 102, Man House, S.V.Road, Mumbai – 400020 Opp. Pawan Hans, Vile Parle (W) Mumbai - 400056 "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aaacm9991M (अपीलाथ"/Appellant) .. (""थ" /Respondent)

…आयकरअपीलीयअिधकरण, मुंबई"ायपीठ‘बी’मुंबई IN THE INCOME TAX APPELLATE TRIBUNAL“B” BENCH, MUMBAI "ीजी.एस.प"ू,लेखा सद", एवं"ी अमरजीत िसंह, "ाियक सद", के सम" BEFORE SHRI G.S.PANNU, AM AND SHRI AMARJIT SINGH, JM आयकरअपीलसं/I.T.A. No.5654/Mum/2014 (िनधा"रणवष" / Assessment Year: 2011-12) Dy. CIT 8(2) बनाम/ M/s. Man Infraprojects Pvt. R. No. 209, Aayakar Bhavan, Ltd. Vs. M. K. Road, 102, Man House, S.V.Road, Mumbai – 400020 Opp. Pawan Hans, Vile Parle (W) Mumbai - 400056 "थायीलेखासं./जीआइआरसं./PAN/GIR No. : AAACM9991M (अपीलाथ"/Appellant) .. (""थ" /Respondent) Revenue by: Shri Mohammed Rizwan Assessee by: Shri Keshav B. B…

Asst CIT 10(3)(1), Mumbai vs. Nandraj Developers P. Ltd, Mumbai

…visions of the Act,iii. the assessee must incur expenditure and iv. the expenditure must have a relation to the income which does not form order of the total income under the Act. He also referred to the cases of Hero Cycles (323 ITR 518) and Winsome Textile (319 ITR 204) and held that the assessee had not earned any exempt income for the year under consideration,that the AO was aware of the fact,that even then he made a disallowance,that he was not justified in invoking the provisions of section 14A read with Rule 8D of the Rules. 4.During the course of hearing before us, the Departmental Representative(DR) sup…

Wockhardt Hospitals Ltd, Mumbai vs. Addl CIT RG 10(1), Mumbai

In the result appeal filed by the assessee company in ITA no

Bench: Shri Joginder Singh & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 805/Mum/2011 ("नधा"रण वष" / Assessment Year : 2008-09) आयकर अपील सं./I.T.A. No. 3002/Mum/2013 ("नधा"रण वष" / Assessment Year : 2009-10) M/S Wockhardt Hospitals Deputy Commissioner Of बनाम/ Ltd., Income Tax – Range 10(1), V. Wockhardt Towers, Aayakar Bhavan, Bandra-Kurla Complex, Mumbai-400 020 Bandra(E), Mumbai – 400051. "थायी लेखा सं./Pan : Aaacw3342G (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

…आयकर अपील"य अ"धकरण “G” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI JOGINDER SINGH, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No. 805/Mum/2011 ("नधा"रण वष" / Assessment Year : 2008-09) आयकर अपील सं./I.T.A. No. 3002/Mum/2013 ("नधा"रण वष" / Assessment Year : 2009-10) M/s Wockhardt Hospitals Deputy Commissioner of बनाम/ Ltd., Income Tax – Range 10(1), v. Wockhardt Towers, Aayakar Bhavan, Bandra-Kurla Complex, Mumbai-400 020 Bandra(E), Mumbai – 400051. "थायी लेखा सं./PAN : AAACW3342G (अपीलाथ" /Appellant) .. (""यथ" / Respondent) Assessee by…

Wockhardt Hospitals Ltd., Mumbai vs. DCIT 10(1), Mumbai

In the result appeal filed by the assessee company in ITA no

Bench: Shri Joginder Singh & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 805/Mum/2011 ("नधा"रण वष" / Assessment Year : 2008-09) आयकर अपील सं./I.T.A. No. 3002/Mum/2013 ("नधा"रण वष" / Assessment Year : 2009-10) M/S Wockhardt Hospitals Deputy Commissioner Of बनाम/ Ltd., Income Tax – Range 10(1), V. Wockhardt Towers, Aayakar Bhavan, Bandra-Kurla Complex, Mumbai-400 020 Bandra(E), Mumbai – 400051. "थायी लेखा सं./Pan : Aaacw3342G (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

…आयकर अपील"य अ"धकरण “G” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI JOGINDER SINGH, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No. 805/Mum/2011 ("नधा"रण वष" / Assessment Year : 2008-09) आयकर अपील सं./I.T.A. No. 3002/Mum/2013 ("नधा"रण वष" / Assessment Year : 2009-10) M/s Wockhardt Hospitals Deputy Commissioner of बनाम/ Ltd., Income Tax – Range 10(1), v. Wockhardt Towers, Aayakar Bhavan, Bandra-Kurla Complex, Mumbai-400 020 Bandra(E), Mumbai – 400051. "थायी लेखा सं./PAN : AAACW3342G (अपीलाथ" /Appellant) .. (""यथ" / Respondent) Assessee by…