DBS Bank Ltd. v. DDIT

157 ITD 476Income Tax Appellate Tribunal2016#22805 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2022 to 2022.

Issues it is cited on

section 244section 244amistake apparent on recordchief commissionersection 24section 154section 15companysection 143(3)indiainterest

Judgments citing DBS Bank Ltd. v. DDIT

Grasim Industries Ltd.(As A Successor to Aditya Birla Nuvo Ltd.), Mumbai vs. DCIT- CC- 1(4), Mumbai

In the result, the appeal is allowed

ITA 216/MUM/2022[2007-08]Status: DisposedITAT Mumbai18 Oct 2022AY 2007-08
Section 143(3)Section 14ASection 154Section 244ASection 244A(2)

…ITA No.216/Mum/2022 Assessment Year: 2007-08 Page 1 of 7 INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘E’ BENCH, MUMBAI [Coram: Pramod Kumar (Vice President)] and Sandeep S Karhail (Judicial Member)] Assessment Year: 2007-08 Grasim Industries Limited …………………….. Appellant (As a Successor to Aditya Birla Nuvo Ltd..) Aditya Birla Centre, A Wing, 2nd Floor, S.K Ahire Marg, Worli, Mumbai400 030 [PAN: AAACI1747H] Vs. Deputy Commissioner of Income Tax, Central Circle-1(4) Mumbai ………………….Respondent Appearances: Ronak Doshi along with Ayushi Modani for the appellant Chetan M Kacha for the respondent Date of concluding the he…

Grasim Industries Ltd.(As A Successor to Aditya Birla Nuvo Ltd., Mumbai vs. DCIT- CC -1(4), Mumbai

In the result, the appeal is allowed

ITA 215/MUM/2022[2008-09]Status: DisposedITAT Mumbai18 Oct 2022AY 2008-09
Section 143(3)Section 14ASection 154Section 244ASection 244A(2)

…ITA No.215/Mum/2022 Assessment Year: 2008-09 Page 1 of 7 INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘E’ BENCH, MUMBAI [Coram: Pramod Kumar (Vice President)] and Sandeep S Karhail (Judicial Member)] Assessment Year: 2008-09 Grasim Industries Limited …………………….. Appellant (As a Successor to Aditya Birla Nuvo Ltd..) Aditya Birla Centre, A Wing, 2nd Floor, S.K Ahire Marg, Worli, Mumbai400 030 [PAN: AAACI1747H] Vs. Deputy Commissioner of Income Tax, Central Circle-1(4) Mumbai ………………….Respondent Appearances: Ronak Doshi along with Ayushi Modani for the appellant Chetan M Kacha for the respondent Date of concluding the hear…

M/S. Otis Elevator Company (India) Ltd, Mumbai vs. Dy.Comm of Income Tax, Circle 13(1) (1), Mumbai

In the result, the appeal is allowed

ITA 1865/MUM/2022[2010-11]Status: DisposedITAT Mumbai18 Aug 2022AY 2010-11
Section 139(1)Section 143(3)Section 154Section 244ASection 244A(2)

…grant of interest is to be taken by the higher authority and that exercise is admittedly not done in the present case. In this background, we may refer to the following observations in a co-ordinate bench decision in the case of DBS Bank Ltd. vs DDIT [(2016) 157 ITD 476 (Mum)]:- ITA No.: 1865/Mum/2022 Assessment year: 2010-11 Page 3 of 4 “The delay in making of the claim by itself, without anything else, cannot lead to the conclusion that the delay is attributed to the assessee. Let us not forget that it is not a case of declining interest levy under section 244A on merits but it is a case in which not declinin…