CIT v. Zee Entertainment Enterprises Ltd.

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judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2019.

Judgments citing CIT v. Zee Entertainment Enterprises Ltd.

JCIT(TDS)(OSD)-2(3), MUMBAI vs. ZEE ENTERTAINMENT ENTERPRISES LIMITED, MUMBAI

In the result, appeal filed by the revenue is hereby ordered to be dismissed

ITA 2104/MUM/2018[2011-12]Status: DisposedITAT Mumbai31 Jul 2019AY 2011-12

Bench: Shri Ramit Kochar, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.2104/Mum/2018 (निर्धारण वर्ा / Assessment Year: 2011-12) Jcit(Tds)(Osd)-2(3) बिधम/ M/S. Zee Entertainment Room No. 718, 7Th Floor, Enterprises Ltd. Vs. 18Th Floor, Marathon Smt. K.G. Mittal Ayarvedic Futurex, N.M. Joshi Marg, Hospital Building, Charni Lower Parel, Mumbai- Road (W), Mumbai-400002. 400013. C. O. No. 105/M/2019 (Arising Out Of I.T.A. No.2104/Mum/2018) (निर्धारण वर्ा / Assessment Year: 2011-12) M/S. Zee Entertainment बिधम/ Jcit(Tds)(Osd)-2(3) Room No. 718, 7Th Floor, Enterprises Ltd. Vs. 18Th Floor, Marathon Smt. K.G. Mittal Ayurvedic Futurex, N.M. Joshi Marg, Hospital Building, Charni Lower Parel, Mumbai- Road (W), Mumbai-400002. 400013. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacz0243R (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Dr. Narender Kumar (Dr) Assessee By: Shri Jay Bhansali सुनवाई की तारीख / Date Of Hearing: 25/07/2019 घोषणा की तारीख /Date Of Pronouncement: 31/07/2019 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue As Well As Assessee Have Filed The Above Mentioned Appeal As Well As Cross-Objection Against The Order Dated 24.01.2018 Passed Co No.105/M/2019 A.Y.2011-12 By The Commissioner Of Income Tax (Appeals) -60, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2011-12. 2. The Revenue Has Raised The Following Grounds: -

For Appellant: Shri Jay BhansaliFor Respondent: Dr. Narender Kumar (DR)

Section 194CSection 194JSection 201Section 201(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI RAMIT KOCHAR, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No.2104/Mum/2018 (निर्धारण वर्ा / Assessment Year: 2011-12) JCIT(TDS)(OSD)-2(3) बिधम/ M/s. Zee Entertainment Room No. 718, 7th Floor, Enterprises Ltd. Vs. 18th Floor, Marathon Smt. K.G. Mittal Ayarvedic Futurex, N.M. Joshi Marg, Hospital Building, Charni Lower Parel, Mumbai- Road (W), Mumbai-400002. 400013. C. O. No. 105/M/2019 (Arising out of I.T.A. No.2104/Mum/2018) (निर्धारण वर्ा / Assessment Year: 2011-12) M/s. Zee Entertainment बिधम/ JCIT(TDS)(OSD)-2(3) Room No. 718, 7th Floor,…

BGS SGS SOMA JOIN VENTURE,HYDERABAD vs. DY. COMMISSIONER OF INCOME TAX , CIRCLE-14(1), HYDERABAD

In the result, appeal of the assessee is partly allowed

ITA 559/HYD/2018[2012-13]Status: DisposedITAT Hyderabad12 Jun 2019AY 2012-13

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmanassessment Year: 2012-13 Bgs Sgs Soma Joint Vs. Dy. Commissioner Of Venture, Hyderabad. Income-Tax, Circle – 14(1), Hyderabad Pan – Aaaab 3714F Appellant Respondent Assessee By: Shri V. Raghavendra Rao Revenue By: Shri Dinesh Paduchuri Date Of Hearing: 16/05/2019 Date Of Pronouncement: 12/06/2019 O R D E R

For Appellant: Shri V. Raghavendra RaoFor Respondent: Shri Dinesh Paduchuri

Section 143(1)Section 143(2)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH ‘A', HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER Assessment Year: 2012-13 BGS SGS Soma Joint vs. Dy. Commissioner of Venture, Hyderabad. Income-tax, Circle – 14(1), Hyderabad PAN – AAAAB 3714F Appellant Respondent Assessee by: Shri V. Raghavendra Rao Revenue by: Shri Dinesh Paduchuri Date of hearing: 16/05/2019 Date of pronouncement: 12/06/2019 O R D E R PER S. RIFAUR RAHMAN, AM: This appeal filed by the assessee is directed against the order of CIT(A) – 6, Hyderabad, dated, 10/01/2018 for AY 2012-13. 2.…

ACIT 16(1), MUMBAI vs. UTV ENTERTAINMENT TELEVISION LTD(NOW KNOWN AS M/S.DISNEY BROADCASTING (INDIA) LIMITED), MUMBAI

ITA 5958/MUM/2017[2012-13]Status: DisposedITAT Mumbai06 Jun 2019AY 2012-13

Bench: Shri C.N Prasad & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.5958/Mum/2017 (नििाारण वर्ा / Assessment Year: 2012-13) बिाम/ Acit 16(1) Utv Entertainment R.No. 439, Aayakar Television Ltd. (Now Bhavan, M.K Marg, Known As M/S. Disney V. Mumbai 400020 Broadcasting (India) Ltd.) 11, Solitaire Corporate Park, Guru Hargovind Marg, Chakala , Mumbai-400093 स्थायी ऱेखा सं./ Pan: Aaccv4782D (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. Revenue By: Shri. Charanjeet Singh Gulati (Cit-Dr) Shri. Abhishek Tilak Assessee By: सुनवाई की तारीख /Date Of Hearing : 11.03.2019 घोषणा की तारीख /Date Of Pronouncement : 06.06.2019 आदेश / O R D E R Per Ramit Kochar: This Appeal, Filed By Revenue, Being Ita No. 5958/Mum/2017, Is Directed Against Appellate Order Dated 16.06.2017, Passed By Learned Commissioner Of Income Tax (Appeals)-4, Mumbai (Hereinafter Called “The Cit(A)”), For Assessment Year 2012-13, The Appellate Proceedings Had Arisen Before Learned Cit(A) From The Assessment Order Dated 15.03.2016 Passed By Learned Assessing Officer (Hereinafter Called “The Ao”) U/S 143(3) R.W.S. 144C(3) Of The Income-Tax Act, 1961 (Hereinafter Called “The Act”) For Ay 2012-13. I.T.A. No.5958/Mum/2017

For Respondent: Shri. Charanjeet Singh Gulati

Section 143(3)Section 194CSection 194JSection 40Section 9(1)(vi)

…आयकर अपीऱीय अधिकरण “F” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI C.N PRASAD, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपीऱ सं./I.T.A. No.5958/Mum/2017 (नििाारण वर्ा / Assessment Year: 2012-13) बिाम/ ACIT 16(1) UTV Entertainment R.No. 439, Aayakar Television Ltd. (Now Bhavan, M.K Marg, Known as M/s. Disney v. Mumbai 400020 Broadcasting (India) Ltd.) 11, Solitaire Corporate Park, Guru Hargovind Marg, Chakala , Mumbai-400093 स्थायी ऱेखा सं./ PAN: AACCV4782D (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. Revenue by: Shri. Charanjeet Singh Gulati (C…

DCIT, CIR-22, KOLKATA, KOLKATA vs. M/S. DELOITTE HASKINS & SELLS, KOLKATA

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

ITA 651/KOL/2017[2012-13]Status: DisposedITAT Kolkata28 Sept 2018AY 2012-13

Bench: Shri S. S. Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.651/Kol/2017 ("नधा"रणवष" / Assessment Year: 2012-13) Dcit, Circle-22, Kolkata Vs. M/S. Deloitte Haskins & Sells

For Appellant: Shri A. Bhattacharjee, Addl. CITFor Respondent: Ms. Pooja Jain, Ld. AR

Section 143(3)Section 194ISection 194JSection 37(1)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH KOLKATA BEFORE SHRI S. S. GODARA, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.651/Kol/2017 ("नधा"रणवष" / Assessment Year: 2012-13) DCIT, Circle-22, Kolkata Vs. M/s. Deloitte Haskins & Sells 54/1, Rafi Ahmed Kidwai Road, 4th Plot No. EP& GP, Sector-V, Salt Lake Kolkata – 91. Floor, Kolkata – 16. "थायीलेखासं./जीआइआरसं./PAN/GIR No. :AADFD 5357 J (Appellant) .. (Respondent) Appellant by :Shri A. Bhattacharjee, Addl. CIT Respondent by : Ms. Pooja Jain, Ld. AR सुनवाईक"तार"ख/ Date of Hearing : 09/07/2018 घोषणाक"तार"ख/Date of Pronouncement : 28/09/2018 आदेश / O R D E R Per…

DCIT, CIR-22, KOLKATA, KOLKATA vs. M/S DELOITTE HASKINS & SELLS, KOLKATA

In the result, appeal filed by Revenue (in ITA No

ITA 588/KOL/2016[2011-2012]Status: DisposedITAT Kolkata11 Jul 2018AY 2011-2012

Bench: Shri S. S. Godara, Jm & Dr. A.L. Saini, Am आयकरअपीलसं./Ita Nos.587 & 588/Kol/2016 ("नधा"रणवष" / Assessment Years: 2010-11 & 2011-12) D.C.I.T, Circle-22, Kolkata Vs. M/S. Deloitte Haskins & Sells

For Appellant: Shri S. Dasgupta, Addl. CIT, Sr. DRFor Respondent: Shri Percy Pardiwalla, Adv. & Niraj Sheth, Adv

Section 143(3)Section 194ISection 194JSection 37(1)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH KOLKATA BEFORE SHRI S. S. GODARA, JM & DR. A.L. SAINI, AM आयकरअपीलसं./ITA Nos.587 & 588/Kol/2016 ("नधा"रणवष" / Assessment Years: 2010-11 & 2011-12) D.C.I.T, Circle-22, Kolkata Vs. M/s. Deloitte Haskins & Sells 54/1, Rafi Ahmed Kidwai Road, 4th Bengal Intelligent Park Building Alpha, 1st Floor, Block-EP & GP, Sector-V, Salt Floor, Kolkata – 16. Lake Electronic Complex, Kolkata – 700 091. "थायीलेखासं./जीआइआरसं./PAN/GIR No. :AADFD5357J (Assessee) .. (Respondent) Assessee by :Shri S. Dasgupta, Addl. CIT, Sr. DR Respondent by :Shri Percy Pardiwalla, Adv. & Niraj Sheth…

DCIT, CIR-22, KOLKATA, KOLKATA vs. M/S DELOITTE HASKINS & SELLS, KOLKATA

In the result, appeal filed by Revenue (in ITA No

ITA 587/KOL/2016[2010-2011]Status: DisposedITAT Kolkata11 Jul 2018AY 2010-2011

For Appellant: Shri S. Dasgupta, Addl. CIT, Sr. DRFor Respondent: Shri Percy Pardiwalla, Adv. & Niraj Sheth, Adv

Section 143(3)Section 194ISection 194JSection 37(1)Section 40