Dalal Broacha Stock Broking Pvt. Ltd. v. Addl.CIT

10 ITR (Trib) 357Income Tax Appellate Tribunal2011#16367 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2025.

Sections most often in play

Section 143(3)Section 194C(6)Section 194C(7)Section 36(1)(ii)Section 40(a)(ia)

Judgments citing Dalal Broacha Stock Broking Pvt. Ltd. v. Addl.CIT

Deputy Commissioner of Income Tax, Circle 3(1)(1), Bengaluru vs. Nutricraft India Private Limited, Bengaluru

In the result appeal filed by the learned assessing officer is partly allowed for statistical purposes

ITA 298/BANG/2024[2017-18]Status: DisposedITAT Bangalore16 Dec 2025AY 2017-18

Bench: Shri Prashant Maharishi & Shri Soundararajan K.Assessment Year : 2017-18

For Appellant: Shri Muthu Shankar, CIT(DR)(ITAT), BengaluruFor Respondent: Smt. Suman Lunkar, CA

Section 143(3)Section 148ASection 153CSection 194C(6)Section 194C(7)Section 36(1)(ii)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI PRASHANT MAHARISHI, VICE PRESIDENT AND SHRI SOUNDARARAJAN K., JUDICIAL MEMBER Assessment year : 2017-18 The Deputy Commissioner Vs. Nutricraft India Pvt. Ltd., of Income Tax, 14/1, Haudin Road, Circle 3(1)(1), Bangalore North, Bangalore. Bangalore – 560 042. PAN: AABCN 9165F APPELLANT RESPONDENT Appellant by : Shri Muthu Shankar, CIT(DR)(ITAT), Bengaluru. Respondent by : Smt. Suman Lunkar, CA Date of hearing : 18.09.2025 Date of Pronouncement : 16.12.2025 O R D E R Per Prashant Maharishi, Vice President 1. ITA No.298/Bangalore/2024 is f…

ACIT, Central Circle, Vapi vs. M/S. Shah Virchand Govanji Jewellers Pvt. Ltd, Surat

In the result, ground No. 2 of appeal raised by revenue is also dismissed

ITA 176/SRT/2020[2012-13]Status: DisposedITAT Surat08 Sept 2022AY 2012-13

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini

For Respondent: “1. On the facts and circumstances o

Section 254(1)Section 68

…ppellate Tribunal erred in deleting the addition under Section 36(1)(ii) of Rs. 3,28,36,400, without considering the judgment of the Special Bench of Hon’ble Income-tax Appellate Tribunal in the case of Dalal Broacha Stock Broking Pvt. Ltd. Vs Addl.CIT (2011) 10 ITR (Trib) 357 (Mum) (SB); (2011 131 ITD 36 (Mumbai) (SB)?” 9. The Hon’ble High Court after considering the contention of both the parties, dismissed the appeal of revenue by holding that payment of commission was made by the assesse company to its director have been allowed for five continuous assessment years. Nothing has been pointed out to show that t…

ACIT, Central Circle, Vapi vs. M/S. Shah Virchand Govanji Jewellers Pvt. Ltd, Surat

In the result, ground No. 2 of appeal raised by revenue is also dismissed

ITA 175/SRT/2020[2010-11]Status: DisposedITAT Surat08 Sept 2022AY 2010-11

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini

For Respondent: “1. On the facts and circumstances o

Section 254(1)Section 68

Src Aviation Pvt. Ltd., New Delhi vs. Addl. CIT, Special Range- 8, New Delhi

In the result, the appeal of the assessee is dismissed

ITA 857/DEL/2018[2014-15]Status: DisposedITAT Delhi01 Jul 2019AY 2014-15

Bench: Sh. H. S. Sidhu & Dr. B. R. R. Kumarita No. 857/Del/2018 : Asstt. Year : 2014-15 Src Aviation Pvt. Ltd., Vs Addl. Cit, Suite No. 507, G+5 Building, Special Range-8, Terminal 1, Igi Airport, New Delhi-110002 New Delhi-110037 (Appellant) (Respondent) Pan No. Aabcs2455F Assessee By : Sh. Atul Puri, Ca & Ms. Pooja Kakkar, Ca Revenue By : Ms. Ashima Neb, Sr. Dr Date Of Hearing: 01.07.2019 Date Of Pronouncement: 01.07.2019 Order Per B. R. R. Kumar:

For Appellant: Sh. Atul Puri, CA &For Respondent: Ms. Ashima Neb, Sr. DR

Section 14Section 14ASection 36Section 36(1)(ii)

…the capacity of the shareholder as dividend. Therefore, the facts of that case are quite different from the facts before us. 31. Further more in special bench decision of “Dalal Broacha Stock broking V. Additional Commissioner of Income Tax, Mumbai‟ – (2011) 10 ITR (Trib) 357 (Mumbai) (SB) the assessee company during the relevant year had paid commission to the tune of Rs.40 lakhs to the three working directors. They are the only shareholders of the company and owned the entire share capital. During the assessment proceedings, the Assessing Officer asked the assessee to explain as to why the claim of expenditure…

M/S. Src Aviation Pvt. Ltd., New Delhi vs. DCIT, New Delhi

The appeal of the assessee is dismissed

ITA 1065/DEL/2016[2011-12]Status: DisposedITAT Delhi28 Feb 2019AY 2011-12

Bench: Shri H.S.Sidhu & Shri Prashant Maharishiacit, Vs. Src Aviation Pvt. Ltd, Circle-22(2), 507, G-5, Building, New Delhi Terminal1, Igi Airport, New Delhi Pan: Aabcs2455F (Appellant) (Respondent) Src Aviation Pvt. Ltd, Vs. Acit, 507, G-5, Building, Circle-22(2), Terminal1, Igi Airport, New Delhi New Delhi Pan: Aabcs2455F (Appellant) (Respondent)

For Appellant: Shri Atul Puri, CAFor Respondent: Ms Rinku Singh, Sr. DR

Section 143

…the capacity of the shareholder as dividend. Therefore, the facts of that case are quite different from the facts before us. 31. Further more in special bench decision of „Dalal Broacha Stock broking V. Additional Commissioner of Income Tax, Mumbai‟ – (2011) 10 ITR (Trib) 357 (Mumbai) (SB) the assessee company during the relevant year had paid commission to the tune of Rs.40 lakhs to the three working directors. They are the only shareholders of the company and owned the entire share capital. During the assessment proceedings, the Assessing Officer asked the assessee to explain as to why the claim of expenditure…