DCIT v. Indo American Jewellery Limited

50 SOT 528Income Tax Appellate Tribunal2012#14253 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2020.

Judgments citing DCIT v. Indo American Jewellery Limited

S. Vinodkumar Diamonds P.Tld, Mumbai vs. DCIT 5(3), Mumbai

In the result this ground of appeal is also partly allowed

ITA 79/MUM/2015[2009-10]Status: DisposedITAT Mumbai03 Aug 2020AY 2009-10

Bench: Shri Pawan Singh & Shri Rajesh Kumars. Vinodkumar Diamonds, Dcit – 5(3), बनाम/ Pvt Ltd., Mumbai. Vs. Off No. Bw 3010, Bharat Diamond Bourse, Bandra (E), Mumbai – 400051 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaics514N .. (अपीलाथ" /Appellant) (""यथ" / Respondent)

For Appellant: Shri P.J. Pardiwala, SeniorFor Respondent: Shri Uodol Raj Singh, Sr-DR
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER & SHRI RAJESH KUMAR, ACCOUNTANT MEMBER S. Vinodkumar Diamonds, DCIT – 5(3), बनाम/ Pvt Ltd., Mumbai. Vs. Off No. BW 3010, Bharat Diamond Bourse, Bandra (E), Mumbai – 400051 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAICS514N .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से / Appellant by : Shri P.J. Pardiwala, Senior Advocate with Sh. Madhur Aggarwal Advocate ""यथ" क" ओर से/Respondent by : Shri Uodol Raj Singh, Sr-DR 30/07/2020 सुनवाई क" तार"ख / Date of Hearing घोषणा क" तार"ख /Date of Pronouncement 03/08 /20…

Pepsico India Holdings Pvt. Ltd., Gurgaon vs. ACIT, Central Circle- 7, New Delhi

In the result, all the appeals of the assessee are treated as partly allowed

ITA 6582/DEL/2017[2013-14]Status: DisposedITAT Delhi03 Dec 2018AY 2013-14

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Respondent: Mr. H.K. Chaudhary, CIT-DR
Section 115JSection 145ASection 271(1)(c)

…ccept the transfer price and still segregate AMP expenses as an international transaction” 75. The learned counsel for the assessee also placed reliance on the decision of a coordinate bench of this Tribunal in DCIT vs. Indo American Jewellery Limited [2012] 50 SOT 528 (Mumbai), wherein the Hon’ble Bench held as follows: “On close reading of section 92B of the Act, it transpires that the transactions of 'sale' and 'lending money' have been distinctly set out. Transaction of 'sale' results into profit and that of 'lending money' gives interest income. Thus, it is evident that interest income is associated only wi…

M/S Pepsico India Holdings Pvt. Ltd., Gurgaon vs. ACIT, New Delhi

In the result, all the appeals of the assessee are treated as partly allowed

ITA 4518/DEL/2016[2011-12]Status: DisposedITAT Delhi03 Dec 2018AY 2011-12

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Respondent: Mr. H.K. Chaudhary, CIT-DR
Section 115JSection 145ASection 271(1)(c)

…ccept the transfer price and still segregate AMP expenses as an international transaction” 75. The learned counsel for the assessee also placed reliance on the decision of a coordinate bench of this Tribunal in DCIT vs. Indo American Jewellery Limited [2012] 50 SOT 528 (Mumbai), wherein the Hon’ble Bench held as follows: “On close reading of section 92B of the Act, it transpires that the transactions of 'sale' and 'lending money' have been distinctly set out. Transaction of 'sale' results into profit and that of 'lending money' gives interest income. Thus, it is evident that interest income is associated only wi…

M/S Pepsico India Holdings Pvt. Ltd., Gurgaon vs. ACIT, New Delhi

In the result, all the appeals of the assessee are treated as partly allowed

ITA 4517/DEL/2016[2010-11]Status: DisposedITAT Delhi03 Dec 2018AY 2010-11

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Respondent: Mr. H.K. Chaudhary, CIT-DR
Section 115JSection 145ASection 271(1)(c)

…ccept the transfer price and still segregate AMP expenses as an international transaction” 75. The learned counsel for the assessee also placed reliance on the decision of a coordinate bench of this Tribunal in DCIT vs. Indo American Jewellery Limited [2012] 50 SOT 528 (Mumbai), wherein the Hon’ble Bench held as follows: “On close reading of section 92B of the Act, it transpires that the transactions of 'sale' and 'lending money' have been distinctly set out. Transaction of 'sale' results into profit and that of 'lending money' gives interest income. Thus, it is evident that interest income is associated only wi…

M/S Pepsico India Holdings Pvt. Ltd., Gurgaon vs. ACIT, New Delhi

In the result, all the appeals of the assessee are treated as partly allowed

ITA 4516/DEL/2016[2010-11]Status: DisposedITAT Delhi03 Dec 2018AY 2010-11

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Respondent: Mr. H.K. Chaudhary, CIT-DR
Section 115JSection 145ASection 271(1)(c)

…ccept the transfer price and still segregate AMP expenses as an international transaction” 75. The learned counsel for the assessee also placed reliance on the decision of a coordinate bench of this Tribunal in DCIT vs. Indo American Jewellery Limited [2012] 50 SOT 528 (Mumbai), wherein the Hon’ble Bench held as follows: “On close reading of section 92B of the Act, it transpires that the transactions of 'sale' and 'lending money' have been distinctly set out. Transaction of 'sale' results into profit and that of 'lending money' gives interest income. Thus, it is evident that interest income is associated only wi…

M/S. Pepsi Foods Limited, Gurgaon vs. ACIT, New Delhi

In the result, all the appeals of the assessee are treated as partly allowed

ITA 1044/DEL/2014[2009-10]Status: DisposedITAT Delhi03 Dec 2018AY 2009-10

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Respondent: Mr. H.K. Chaudhary, CIT-DR
Section 115JSection 145ASection 271(1)(c)

…ccept the transfer price and still segregate AMP expenses as an international transaction” 75. The learned counsel for the assessee also placed reliance on the decision of a coordinate bench of this Tribunal in DCIT vs. Indo American Jewellery Limited [2012] 50 SOT 528 (Mumbai), wherein the Hon’ble Bench held as follows: “On close reading of section 92B of the Act, it transpires that the transactions of 'sale' and 'lending money' have been distinctly set out. Transaction of 'sale' results into profit and that of 'lending money' gives interest income. Thus, it is evident that interest income is associated only wi…

Pepsi Foods Pvt. Ltd., Gurgaon vs. DCIT, New Delhi

In the result, all the appeals of the assessee are treated as partly allowed

ITA 2511/DEL/2013[2008-09]Status: DisposedITAT Delhi03 Dec 2018AY 2008-09

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Respondent: Mr. H.K. Chaudhary, CIT-DR
Section 115JSection 145ASection 271(1)(c)

…ccept the transfer price and still segregate AMP expenses as an international transaction” 75. The learned counsel for the assessee also placed reliance on the decision of a coordinate bench of this Tribunal in DCIT vs. Indo American Jewellery Limited [2012] 50 SOT 528 (Mumbai), wherein the Hon’ble Bench held as follows: “On close reading of section 92B of the Act, it transpires that the transactions of 'sale' and 'lending money' have been distinctly set out. Transaction of 'sale' results into profit and that of 'lending money' gives interest income. Thus, it is evident that interest income is associated only wi…

DCIT v. Indo American Jewellery Limited (50 SOT 528) — Cited in 7 Judgments | BharatTax