DCIT v. Bisleri Sales Ltd.

151 TTJ 285Income Tax Appellate Tribunal#22706 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2016 to 2020.

Judgments citing DCIT v. Bisleri Sales Ltd.

M/S Ssp India Pvt. Ltd., Gurgaon vs. DCIT, Gurgaon

The appeal of the assessee stands allowed

ITA 388/DEL/2016[2011-12]Status: DisposedITAT Delhi01 May 2020AY 2011-12

For Appellant: Shri Gautam Jain, AdvFor Respondent: Shri Mritujnjay Barnwal Sr, DR

Section 115JSection 143(3)Section 144CSection 144C(1)Section 144C(13)Section 144C(3)Section 144C(5)Section 92CSection 92D

…ept for adjustments provided in Explanation I section 115JB(2) of the Act, no other adjustment can be made to book profits under section 115JB of the Act :- i. Apollo Tyres 255 ITR 273 (SC) ii. Malayalam Manorma 300 ITR 251 (SC) iii.DCIT v. Bisleri Sales Ltd. 151 TTJ 285 (Mum) (ITAT) 35. The Ld. Sr. DR on the other hand supported the order of the AO on the strength of the decision of the Special Bench of the Tribunal in the case of Rain Commodities v. DCIT: 92010) 40 SOT 265. 36. We have considered the rival submissions and perused the material on record. It is settled law that except for adjustments provided in…

Gts E-Services P.Ltd, Mumbai vs. ITO 15(1)(4), Mumbai

The appeal stands partly allowed

ITA 1231/MUM/2017[2012-13]Status: DisposedITAT Mumbai03 Jul 2019AY 2012-13

Bench: Hon’Ble Shri Pawan Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ I.T.A. No.1231/Mum/2017 (िनधा"रण वष" / Assessment Year: 2012-13) Gts E-Services Private Ltd. Income Tax Officer-15(1)(4) 103, A-Wing Kensinton Room No.15B, Ground Floor बनाम/ Hiranandani Business Park Aaykar Bhavan, M.K. Road Vs. Hiranandani Builder Sez Mumbai-400 020. Powai, Mumbai-400 076. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaccg-8662-R (अपीलाथ"/Appellant) (""थ" / Respondent) : Assessee By : Shri Nilesh Patel- Ld. Ar Revenue By : Shri V.K. Agarwal – Addl. Cit-Ld. Dr सुनवाई की तारीख/ : 26/06/2019 Date Of Hearing घोषणा की तारीख / : 03/07/2019 Date Of Pronouncement आदेश / O R D E R

For Appellant: Shri Nilesh Patel- Ld. ARFor Respondent: Shri V.K. Agarwal – Addl. CIT-Ld. DR

Section 115JSection 143(3)Section 144C(5)Section 92C

…the Act, no other adjustment can be made to book profits under Section 115JB of the Act :- i. Apollo Tyres: 255 ITR 273(SC) ii. Malayalam Manorma: 300 ITR 251(SC), iii. HCL Comnet Systems and Services Ltd., 305 ITR 409 (SC) and iv. DCIT v. Bisleri Sales Ltd.: 151 TTJ 285 (Mum)(ITAT) 35. The Ld. Sr. DR on the other hand supported the order of the AO on the strength of the decision of the Special Bench of the Tribunal in the case of Rain Commodities v. DCIT: (2010) 40 SOT 265. 36. We have considered the rival submissions and perused the material on record. It is settled law that except for adjustments provided in E…

M/S. Agilent Technologies (International) Pvt. Ltd., Gurgaon vs. ACIT, Gurgaon

In the result ground No. 3 of the appeal of the assessee is allowed

ITA 1255/DEL/2014[2009-10]Status: DisposedITAT Delhi29 Sept 2016AY 2009-10

Bench: Smt Diva Singh & Shri Prashant Maharishiagilent Technologies Acit, (International) Pvt. Ltd, Circle-1, Vs. Plot No.-Cp-11, Sector-8, Gurgaon Imt Mangsar, Gurgaon Pan: Aadca4115C (Appellant) (Respondent)

For Appellant: Mr. Kanchan KaushalFor Respondent: Mr. Sunil Sharma, CIT DR

Section 143(3)Section 144CSection 234ASection 271(1)(c)Section 92

…2) of the Act, no other adjustment can be made to book profits under Section of the Act :- i. Apollo Tyres: 255 ITR 273(SC) ii. Malayalam Manorma: 300 ITR 251(SC), iii. HCL Comnet Systems and Services Ltd., 305 ITR 409 (SC) and iv. DCIT v. Bisleri Sales Ltd.: 151 TTJ 285 (Mum)(ITAT) 35. The Ld. Sr. DR on the other hand supported the order of the AO on the strength of the decision of the Special Bench of the Tribunal in the case of Rain Commodities v. DCIT: (2010) 40 SOT 265. 36. We have considered the rival submissions and perused the material on record. It is settled law that except for adjustments provided in E…