DCIT v. KDA Enterprises (P)Ltd.

57 Taxmann.com 284Income Tax Appellate Tribunal2015#8602 most cited

What is DCIT v. KDA Enterprises (P)Ltd. authority for?

The ITAT held that the gift of shares received by one corporate body from another corporate body is not taxable income under the provisions of the Income Tax Act, as prevailing during the relevant period. This is because such gifts do not fall within the definition of income under Section 2(24) or any other provisions of the Act.

13

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2016 to 2024.

Also referred to as

DCIT v. KDA Enterprises · shares as gift · corporate gift · Section 2(24) · income tax act · ITAT Mumbai · taxable income · gift between companies · no consideration

Judgments citing DCIT v. KDA Enterprises (P)Ltd.

The DCIT, Circle-1(1)(1), Vadodara vs. M/S. Gujarat Infra Pipes Pvt. Ltd., Vadodara

In the result, the appeal filed by the Revenue is hereby dismissed

ITA 987/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad03 Apr 2024AY 2013-14

Bench: Shri Waseem Ahmed & Shri T.R. Senthil Kumar

For Appellant: Shri M.K. Patel, ARFor Respondent: Shri Kamlesh Makwana, CIT-DR and Shri Ashok Kumar Suthar, Sr.DR
Section 143(3)Section 40A(3)Section 43BSection 50C

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER ITA Nos. 813 & 987/Ahd/2017 Assessment Year: 2013-14 M/s.Gujarat Infrapipes Pvt. Vs. The Dy.CIT, Circle(1)(1), Ltd. Vadodara Plot No.89, GIDC Estate POR, Ramangamdi Vadodara - 391 243 PAN: AABCG 0795 J The Dy.CIT, Circle(1)(1), Vs. M/s.Gujarat Infrapipes Pvt. Vadodara Ltd. Plot No.89, GIDC Estate POR, Ramangamdi Vadodara - 391 243 (Appellant) PAN: AABCG 0795 J (Respondent) Assessee by : Shri M.K. Patel, AR Revenue by : Shri Kamlesh Makwana, CIT-DR and Shri Ashok…

Gujarat Infrapipes Pvt. Ltd., Vadodara vs. The Deputy Commissioner of Income Tax, Circle-1(1)(1), Vadodara

In the result, the appeal filed by the Revenue is hereby dismissed

ITA 813/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad03 Apr 2024AY 2013-14

Bench: Shri Waseem Ahmed & Shri T.R. Senthil Kumar

For Appellant: Shri M.K. Patel, ARFor Respondent: Shri Kamlesh Makwana, CIT-DR and Shri Ashok Kumar Suthar, Sr.DR
Section 143(3)Section 40A(3)Section 43BSection 50C

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER ITA Nos. 813 & 987/Ahd/2017 Assessment Year: 2013-14 M/s.Gujarat Infrapipes Pvt. Vs. The Dy.CIT, Circle(1)(1), Ltd. Vadodara Plot No.89, GIDC Estate POR, Ramangamdi Vadodara - 391 243 PAN: AABCG 0795 J The Dy.CIT, Circle(1)(1), Vs. M/s.Gujarat Infrapipes Pvt. Vadodara Ltd. Plot No.89, GIDC Estate POR, Ramangamdi Vadodara - 391 243 (Appellant) PAN: AABCG 0795 J (Respondent) Assessee by : Shri M.K. Patel, AR Revenue by : Shri Kamlesh Makwana, CIT-DR and Shri Ashok…

ITO, Ward-52(1), New Delhi vs. Arti Jindal, Delhi

ITA 1502/DEL/2021[2014-2015]Status: DisposedITAT Delhi02 Nov 2023AY 2014-2015

Bench: Shri N. K. Billaiya & Shri Anubhav Sharma

Section 143(1)Section 143(3)Section 148

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “A ”: NEW DELHI BEFORE SHRI N. K. BILLAIYA, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITA No. 1502 /DEL/2021 Assessment Year: 2014-15 ITO, Vs Sh. Arti Jindal Ward 52(1), 6, Prithvi Raj Road, New Delhi Delhi-110011 APPELLANT RESPONDENT Assessee represented by Sh. V.K.Bindal, CA & Mrs. Rinki Sharma, ITP Department represented Sh. Zafarul Haque Tanweer, CIT, DR by Date of hearing 14.09.2023 Date of pronouncement 02.11.2023 O R D E R PER ANUBHAV SHARMA, JM: The Revenue has come in appeal against the order dated 23.09.2020 of Commissioner of in…

Direct Media Distribution Ventures Pvt. Ltd., Mumbai vs. ITO, RG-6(2)(3)(Present in Charge Acir-RG-6(2)(2), Mumbai

In the result, appeal of the revenue dismissed and appeal of the assessee is also dismissed

ITA 3084/MUM/2018[2012-13]Status: DisposedITAT Mumbai31 Jan 2023AY 2012-13

Bench: Shri Amit Shukla, Jm & Shri S. Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No.2715/Mum/2018 (निर्धारणवर्ा / Assessment Year: 2012-13) The Assistant Commissioner Direct Media Distribution Of Income Tax 6(2)(2), Ventures Pvt. Ltd. बिधम/ Mumbai 135, Continental Building, Vs. Aayakar Bhavan, M.K.Road, Annie Besant Road, Worli, Churchgate, Mumbai-400 020 Mumbai-400 048 स्थायीलेखासं./जीआइआरसं./Pan No. Aadcd1940Q (अपीलाथी/Appellant) (प्रत्यथी / Respondent) :

For Appellant: Mr. Jay BhansaliFor Respondent: Shri. Madhur Agrawal & Manoj
Section 143(3)Section 14ASection 47Section 56(1)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JM & SHRI S. RIFAUR RAHMAN, AM आयकरअपीलसं./ I.T.A. No.2715/Mum/2018 (निर्धारणवर्ा / Assessment Year: 2012-13) The Assistant Commissioner Direct Media Distribution of Income Tax 6(2)(2), Ventures Pvt. Ltd. बिधम/ Mumbai 135, Continental Building, Vs. Aayakar Bhavan, M.K.Road, Annie Besant Road, Worli, Churchgate, Mumbai-400 020 Mumbai-400 048 स्थायीलेखासं./जीआइआरसं./PAN No. AADCD1940Q (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No.3084/Mum/2018 (निर्धारणवर्ा / Assessment Year: 2012-13) Direct Media Distribu…

ACIT - Circle- 6(2)(2), Mumbai vs. Direct Media Distribution Ventures Pvt. Ltd., Mumbai

In the result, appeal of the revenue dismissed and appeal of the assessee is also dismissed

ITA 2715/MUM/2018[2012-13]Status: DisposedITAT Mumbai31 Jan 2023AY 2012-13

Bench: Shri Amit Shukla, Jm & Shri S. Rifaur Rahman, Am आयकरअपीलसं./ I.T.A. No.2715/Mum/2018 (निर्धारणवर्ा / Assessment Year: 2012-13) The Assistant Commissioner Direct Media Distribution Of Income Tax 6(2)(2), Ventures Pvt. Ltd. बिधम/ Mumbai 135, Continental Building, Vs. Aayakar Bhavan, M.K.Road, Annie Besant Road, Worli, Churchgate, Mumbai-400 020 Mumbai-400 048 स्थायीलेखासं./जीआइआरसं./Pan No. Aadcd1940Q (अपीलाथी/Appellant) (प्रत्यथी / Respondent) :

For Appellant: Mr. Jay BhansaliFor Respondent: Shri. Madhur Agrawal & Manoj
Section 143(3)Section 14ASection 47Section 56(1)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JM & SHRI S. RIFAUR RAHMAN, AM आयकरअपीलसं./ I.T.A. No.2715/Mum/2018 (निर्धारणवर्ा / Assessment Year: 2012-13) The Assistant Commissioner Direct Media Distribution of Income Tax 6(2)(2), Ventures Pvt. Ltd. बिधम/ Mumbai 135, Continental Building, Vs. Aayakar Bhavan, M.K.Road, Annie Besant Road, Worli, Churchgate, Mumbai-400 020 Mumbai-400 048 स्थायीलेखासं./जीआइआरसं./PAN No. AADCD1940Q (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No.3084/Mum/2018 (निर्धारणवर्ा / Assessment Year: 2012-13) Direct Media Distribu…

M/S. Ma Sharda Educational Society, Ghaziabad vs. Addl. CIT, Ghaziabad

In the result, the impugned order is set aside and the additions

ITA 3089/DEL/2016[2010-11]Status: DisposedITAT Delhi20 Dec 2019AY 2010-11

Bench: Shri H. S. Sidhu

For Appellant: Sh. Akhilesh Kumar, AdvFor Respondent: Sh. Pradeep Singh Gautam, Sr. DR
Section 10Section 10(21)Section 11(1)(d)Section 12ASection 142(2)Section 143(2)Section 143(3)Section 2(24)(iia)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘SMC’ NEW DELHI BEFORE SHRI H. S. SIDHU, JUDICIAL MEMBER I.T.A. No. 3089/Del/2016 Assessment Year: 2010-11 M/s Maa Sharda Educational Society, vs. Addl. CIT, Range-1 III-A/31, Nehru Nagar, Rakesh Marg, Ghaziabad Ghaziabad (PAN:AABTM9201E) (ASSESSEE) (RESPONDENT) Assessee by: Sh. Akhilesh Kumar, Adv Revenue by: Sh. Pradeep Singh Gautam, Sr. DR. ORDER This appeal is filed by the assessee against the Order dated 28.03.2016 passed by the Ld. CIT(A), Ghaziabad relating to Assessment Year 2010-11 on the following grounds:- 1. Because, CIT(A) erred in sustainin…

Direct Media Distribution Ventures Pvt. Ltd., Mumbai vs. Pr.CIT - Range -6, Mumbai

In the result, the appeal of the assessee is allowed

ITA 2211/MUM/2019[2014-15]Status: DisposedITAT Mumbai04 Oct 2019AY 2014-15

Bench: Shri M.Balaganesh, Am & Shri Ram Lal Negi, Jm M/S. Direct Media Vs. Pr. Commissioner Of Distribution Ventures Pvt. Income Tax, Range-6 Ltd., Mumbai 18Th Floor, A-Wing Marathon Futurex N.M.Joshi Marg, Lower Parel Mumbai – 400 013 Pan/Gir No.Aadcd1940Q (Appellant) .. (Respondent)

Section 143(3)Section 14ASection 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “D”, BENCH MUMBAI BEFORE SHRI M.BALAGANESH, AM & SHRI RAM LAL NEGI, JM M/s. Direct Media Vs. Pr. Commissioner of Distribution Ventures Pvt. Income Tax, Range-6 Ltd., Mumbai 18th Floor, A-Wing Marathon Futurex N.M.Joshi Marg, Lower Parel Mumbai – 400 013 PAN/GIR No.AADCD1940Q (Appellant) .. (Respondent) Assessee by Shri Percy Pardiwala / Shri Madhur Agarwal / Shri Jay Bhansali Revenue by Shri Rahul Raman Date of Hearing 03/09/2019 Date of Pronouncement 04/10/2019 आदेश / O R D E R PER M. BALAGANESH (A.M): This appeal in ITA No.2211/Mum/2019 for A.Y.2014-15 preferred by the…

Cable Corporation of India Ltd, Mumbai vs. DCIT Circle 2(1), Mumbai

In the result, the appeal of the assessee is allowed

ITA 6558/MUM/2017[2010-11]Status: DisposedITAT Mumbai31 May 2019AY 2010-11

Bench: Shri Rajesh Kumar & Shri Amarjeet Singhassessment Year: 2010-11

For Appellant: Shri Perey Pareliwala, A.RFor Respondent: Shri Awangshi Gimson, D.R
Section 143(1)Section 2(24)Section 56

…been decided in the said case by the coordinate bench and the case of the assessee is squarely covered by the said decision. The Ld. A.R. also relied on a couple of decisions namely; 1. D.P. World Pvt. Ltd. 26 taxman.com 163 (Mumbai –Trib.) 2. KDK Enterprises 57 Taxmann.com 284 (Mum-Trib.). 8 M/s. Cable Corporation of India Ltd. The Ld. A.R. also relied on the decision of Hon’ble Supreme Court in the case of Parimisetti Seetharamamma Vs. CIT (1965) 57 ITR 532 (SC) wherein the Hon’ble Apex Court has held that every receipt is not an income. The Ld. A.R. finally prayed before the Bench that in view of the ratio la…

Shah Rukh Khan, Mumbai vs. ACIT Cen Cir 29, Mumbai

In the result the ground of

ITA 1304/MUM/2013[2008-09]Status: DisposedITAT Mumbai02 Nov 2017AY 2008-09

Bench: Shri B.R. Baskaran, Accountnat Member & Shri Pawan Singhmr. Shah Rukh Khan Aci, Central Circle-29, Room No. 411, 4Th Floor, 44, Mannat, B.J. Road, Vs. Bandra(W), Mumbai-400050. Aayakar Bhavan, Mumbai-400020. Pan: Aahpk3293L (Appellant) (Respondent)

For Appellant: Shri Hiro Rai (AR)For Respondent: Shri V. Justin (Sr. DR)
Section 143(3)Section 253Section 254(1)Section 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “E”, MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTNAT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER Mr. Shah Rukh Khan ACI, Central Circle-29, Room No. 411, 4th Floor, 44, Mannat, B.J. Road, Vs. Bandra(W), Mumbai-400050. Aayakar Bhavan, Mumbai-400020. PAN: AAHPK3293L (Appellant) (Respondent) Assessee by : Shri Hiro Rai (AR) Revenue by : Shri V. Justin (Sr. DR) Date of hearing : 02.11.2017 Date of Pronouncement : 02 .11.2017 Order Under Section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIAL MEMBER: 1. This appeal by assessee u/s 253 of the Income-Tax Act (“The Ac…

Dwarka Prasad Agarwal, Mumbai vs. ITO 21(1)(3), Mumbai

In the result, appeal of the Revenue is dismissed

ITA 4592/MUM/2016[2011-12]Status: DisposedITAT Mumbai05 Oct 2017AY 2011-12

Bench: Shri D.T.Garasia, Jm & Shri Rajesh Kumar, Am

For Appellant: Shri Arvind SondeFor Respondent: Shri B Puresh
Section 139Section 143(1)Section 143(2)Section 147Section 148

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “डी”, म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL BENCH “D” MUMBAI BEFORE SHRI D.T.GARASIA, JM AND SHRI RAJESH KUMAR, AM I.T.A. No.4591 and 4592/Mum/2016 (निर्धारण वर्ा / Assessment Year: 2010-11 and 2011-12) Shri Dwarka Prasad Agarwal, Income Tax Officer 21(3)(1), बनाम/ 113/114 Samundra Mahal, Worli, Mumbai. Vs. Mumbai-400018 स्थायी ऱेखा सं./ PAN : ACXPA2281J (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) : I.T.A. No.1055/Mum/2016 (निर्धारण वर्ा / Assessment Year: 2011-12) Asstt.CIT -21(2), Smt.Kiran Aggarwal, बनाम/ Room No.115, 113/114 Samundra Mahal, 1st floor, Piramal Chamber…

Dwarka Prasad Agarwal, Mumbai vs. ITO 21(1)(3), Mumbai

In the result, appeal of the Revenue is dismissed

ITA 4591/MUM/2016[2010-11]Status: DisposedITAT Mumbai05 Oct 2017AY 2010-11

Bench: Shri D.T.Garasia, Jm & Shri Rajesh Kumar, Am

For Appellant: Shri Arvind SondeFor Respondent: Shri B Puresh
Section 139Section 143(1)Section 143(2)Section 147Section 148

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “डी”, म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL BENCH “D” MUMBAI BEFORE SHRI D.T.GARASIA, JM AND SHRI RAJESH KUMAR, AM I.T.A. No.4591 and 4592/Mum/2016 (निर्धारण वर्ा / Assessment Year: 2010-11 and 2011-12) Shri Dwarka Prasad Agarwal, Income Tax Officer 21(3)(1), बनाम/ 113/114 Samundra Mahal, Worli, Mumbai. Vs. Mumbai-400018 स्थायी ऱेखा सं./ PAN : ACXPA2281J (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) : I.T.A. No.1055/Mum/2016 (निर्धारण वर्ा / Assessment Year: 2011-12) Asstt.CIT -21(2), Smt.Kiran Aggarwal, बनाम/ Room No.115, 113/114 Samundra Mahal, 1st floor, Piramal Chamber…

ACIT 21(2), Mumbai vs. Kiran Aggarwal, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 1055/MUM/2016[2011-12]Status: DisposedITAT Mumbai05 Oct 2017AY 2011-12

Bench: Shri D.T.Garasia, Jm & Shri Rajesh Kumar, Am

For Appellant: Shri Arvind SondeFor Respondent: Shri B Puresh
Section 139Section 143(1)Section 143(2)Section 147Section 148

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “डी”, म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL BENCH “D” MUMBAI BEFORE SHRI D.T.GARASIA, JM AND SHRI RAJESH KUMAR, AM I.T.A. No.4591 and 4592/Mum/2016 (निर्धारण वर्ा / Assessment Year: 2010-11 and 2011-12) Shri Dwarka Prasad Agarwal, Income Tax Officer 21(3)(1), बनाम/ 113/114 Samundra Mahal, Worli, Mumbai. Vs. Mumbai-400018 स्थायी ऱेखा सं./ PAN : ACXPA2281J (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) : I.T.A. No.1055/Mum/2016 (निर्धारण वर्ा / Assessment Year: 2011-12) Asstt.CIT -21(2), Smt.Kiran Aggarwal, बनाम/ Room No.115, 113/114 Samundra Mahal, 1st floor, Piramal Chamber…

Aditya Birla Telecom Limited, Mumbai vs. Dy. Comm of Income Tax 10(1), Mumbai

In the result appeal of the assessee is allowed in part in terms indicated hereinabove

ITA 341/MUM/2014[2010-11]Status: DisposedITAT Mumbai19 Oct 2016AY 2010-11
For Appellant: Shri Jehangir Mistri, Sr. AdvocateFor Respondent: Shri Suresh Kumar, Sp. Counsel
Section 143(3)Section 2Section 391Section 394Section 45Section 47

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘बी’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI SANDEEP GOSAIN, JM आमकय अऩीर सं./ITA No.341/Mum/2014 (नििाारण वषा / Assessment Year :2010-2011) Aditya Birla Telecom Limited, 5th Vs. DCIT-10(1), Mumbai Floor, Windsor, Off. CST Road, Near Vidya Nagri, Kalina, Santacruz(E), Mumbai-400020 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AAFCA 5315 A (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. ननधाारयती की ओर से /Assessee by : Shri Jehangir Mistri, Sr. Advocate याजस्व की ओर से /Revenue by : Shri Suresh Kumar, Sp. Counsel सुनवाई…