DCIT v. Gilbarco Veeder Root India (P.) Ltd.

96 Taxmann.com 262Reported decision2018#25945 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2019 to 2021.

Judgments citing DCIT v. Gilbarco Veeder Root India (P.) Ltd.

M/S Multiventure Financial Services Pvt Ltd., Mumbai vs. ITO 3 (2)(2), Mumbai

In the result, the appeals of the Revenue are dismissed and the appeal of the assessee is allowed

ITA 4882/MUM/2019[2010-11]Status: DisposedITAT Mumbai22 Feb 2021AY 2010-11

Bench: Shri Rajesh Kumar & Shri Amarjit Singh

For Appellant: Shri Vishnu Aggarwal, A.RFor Respondent: Shri Bharat Andhala, D.R

Section 143(3)Section 2Section 2(47)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “D”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, JUDICIAL MEMBER ITA Nos.3715, 3716 & 3717/M/2019 Assessment Years: 2010-11, 2011-12, 2013-14 Income Tax Officer- M/s. Multiventure 3(2)(2), Financial Services Pvt. Room No.673A, 6th Floor, Ltd., Aayakar Bhavan, Vs. 113, 1st Floor, Maker M.K. Road, Chamber-V, Mumbai - 400020 Nariman Point, Mumbai – 400 021 PAN: AADCM 2372F (Appellant) (Respondent) Assessment Year: 2013-14 Income Tax Officer- M/s. Multiventure 3(2)(2), Properties Pvt. Ltd., Room No.673A, 6th Floor, 113, 1st Floor,…

ITO - 3(2)(2), Mumbai vs. M/S Multiventure Financial Services Pvt. Ltd, Mumbai

In the result, the appeals of the Revenue are dismissed and the appeal of the assessee is allowed

ITA 3715/MUM/2019[2010-11]Status: DisposedITAT Mumbai22 Feb 2021AY 2010-11

Bench: Shri Rajesh Kumar & Shri Amarjit Singh

For Appellant: Shri Vishnu Aggarwal, A.RFor Respondent: Shri Bharat Andhala, D.R

Section 143(3)Section 2Section 2(47)

DCIT 8(2)(1), Mumbai vs. Simplex Renewable Resources P.Ltd, Mumbai

ITA 751/MUM/2017[2012-13]Status: DisposedITAT Mumbai09 Aug 2019AY 2012-13

Bench: Hon’Ble Shri Sandeep Gosain, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ I.T.A. No.751/Mum/2017 (िनधा"रणवष" / Assessment Year:2012-13) Dcit-8(2)(1) M/S. Simplex Renewable Resources Pvt. Ltd. बनाम/ 2Nd Floor, Simplex Mills Compound Room No.624 M.K. Road 30, Keshavrao Khadye Marg Vs. Mumbai-400 020. Sant Gadge Maharaj Chowk, Mumbai-400 011. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaocs-1660-H (अपीलाथ"/Appellant) (""यथ" / Respondent) : & C.O. No.112/Mum/2018 Arising Out Of Ita No.751/Mum/2017 (िनधा"रणवष" / Assessment Year:2012-13) M/S. Simplex Renewable Resources Pvt. Ltd. Dcit-8(2)(1) बनाम/ 2Nd Floor, Simplex Mills Compound Room No.624 30, Keshavrao Khadye Marg M.K. Road Vs. Sant Gadge Maharaj Chowk, Mumbai-400 011. Mumbai-400 020. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaocs-1660-H (अपीलाथ"/Appellant/C.O.) (""यथ" / Respondent) : Revenue By : Chaudhury Arun Kumar, Ld. Dr Assessee By : Shri Anil Lohia, Ld. Ar Date Of Hearing : 08/07/2019 Date Of Pronouncement : 09.08.2019 आदेश / O R D E R Manoj Kumar Aggarwal (): - 1.1 As Per The Provisions Of Section 2(22)(E) Of The Income Tax Act, 1961 [In Short ‘Act’], Dividend Includes Any Payment Of Any Sum, By A Company

For Appellant: Shri Anil Lohia, Ld. ARFor Respondent: Chaudhury Arun Kumar, Ld. DR

Section 2(22)(e)

…shable on facts which is evident from the orders of this Tribunal rendered in Neha Home Builders Pvt. Ltd. V/s DCIT [98 Simplex Renewable Resources Pvt. Ltd. Assessment Year-2012-13 Taxmann.com 465 05/10/2018] & DCIT V/s Gilbarco Veeder Root India (P.) Ltd. [96 Taxmann.com 262 20/06/2018]. 5. The relevant observation of Tribunal in Neha Home Builders Pvt. Ltd. V/s DCIT [supra], for ease of reference, could be extracted in the following manner: - 18. Now we deal with the decisions relied by the CIT(A) for holding that amount received by the assessee is liable to be taxed as deemed dividend. 19. In the case of Gop…