DCIT v. Macrotech Developer Ltd.

192 ITD 438Income Tax Appellate Tribunal2022#23456 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2023 to 2024.

Sections most often in play

Section 14A Section 24(b)Section 37(1)

Issues it is cited on

revenue expenditure india total income business document

Judgments citing DCIT v. Macrotech Developer Ltd.

DCIT- 8(2)(1), MUMBAI vs. PIRAMAL ESTATES PRIVATE LIMITED , MUMBAI

In the result, both the appeals of the revenue are dismissed

ITA 2019/MUM/2023[2016-2017]Status: DisposedITAT Mumbai31 Jul 2024AY 2016-2017

Bench: Shri Amarjit Singh & Shri Rahul Chaudhary

For Appellant: Mr. Ronak Doshi a/w Priyank GandhiFor Respondent: Smt. Madhumalti Ghosh, CIT/DR

Section 143(2)Section 143(3)Section 14ASection 24Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “C”, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER AND SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER ITA Nos.2018 & 2019/Mum/2023 Assessment Year: 2015-16 & 2016-17 DCIT-8(2)(1), Mumbai Piramal Estates Private Limited 8th Floor, Piramal Tower, Vs. Ganpatrao Kadam Marg, Lower Parel (W), Mumbai- 400013. PAN: AACCA 7777 K (Appellant) (Respondent) Present for: Assessee by : Mr. Ronak Doshi a/w Priyank Gandhi Revenue by : Smt. Madhumalti Ghosh, CIT/DR Date of Hearing : 30.05.2024 Date of Pronouncement : 31.07.2024 O R D E R PER AMARJIT SINGH, ACCOUNTANT MEMBER:…

PRL DEVELOPERS PRIVATE LIMITED,MUMBAI CITY vs. CIRCLE 8(2)(1), MUMBAI

In the result, ground V of the assessee is allowed

ITA 1031/MUM/2024[2016-17]Status: DisposedITAT Mumbai05 Jul 2024AY 2016-17

Bench: Shri Anikesh Banerjee & Shri Gagan Goyal

Section 143(3)Section 250Section 3Section 56(2)(viib)

…ure of general administration and selling cost as classified by the GN issued by the ICAI and since the said expenses were incurred for the purposes of business, the same qualified for deduction as revenue expenditure • DCIT v. Macrotech Developer Ltd. [2022] 192 ITD 438 (Mum. Trib) [Refer Page No. 203to 207 of LPB-I]: The Hon'ble Tribunal has in Para No. 8 of its order, observed as under: "5... Admittedly, the assessee had incurred the sales promotion expenses ofRs. 2,02,86,452/-and advertisement expenses ofRs. 6,68,13,114/-for launching of its project and attracting customers. The A. O had treated the aforesaid…

ACIT CENT. CIR 6(4), MUMBAI vs. AIRMID REAL ESTATE LTD, MUMBAI

Appeal of the Revenue is dismissed

ITA 2378/MUM/2021[2017-18]Status: DisposedITAT Mumbai23 May 2023AY 2017-18

Bench: Shri Vikas Awasthy & Shri S Rifaur Rahmanvk-Vk-La- 2378@Eaqcbz@2021 ¼Fu-Oa- 2017&18½ Assistant Commissioner Of Income Tax, Cc-6(4) Room No.1925, 19Th Floor, Air India Building, Nariman Point ..... Vihykfkhz/Appellant Mumbai-400 0021 Cuke Vs. Airmid Real Estate Limited M-62 & 63, 1St Floor, Cannaught Place, New Delhi Delhi-110 001 ..... Izfroknh/Respondent Pan No. Aagca3346L

For Appellant: Shri Manoj Kumar Sinha, Sr. AR izfroknh }kjk@For Respondent: Shri K. Gopal, Advocate

Section 37

…for the purpose of business and are revenue in nature, hence, allowable u/s 37 of the Act. In P a g e | 4 AIRMID REAL ESTATE LTD. support of his submissions, the Ld. Counsel placed reliance on the decision in the case of DCIT vs. Macrotech Developer Limited, 192 ITD 438 (Mumbai-Trib.). 5. We have heard the submissions made by rival sides and have examined the orders of authorities below. We have also considered the documents and the decision on which the ld. Counsel for assessee has placed reliance. The short issue in appeal before us is with respect to allowability of advertisement, brokerage and marketing exp…