DCIT v. Modern Syntex (India) Ltd.

95 TTJ 161Income Tax Appellate Tribunal#13080 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2023.

Also reported as

3 SOT 27

Issues it is cited on

section 36(2)section 234dadditional depreciationsection 40a(2)(b)section 139(5)section 244asection 40a(2)section 36(1)(vii)icdssection 194asection 36(1)(iii)commercial expediency

Judgments citing DCIT v. Modern Syntex (India) Ltd.

DCIT, CIRCLE- 21(1), NEW DELHI vs. RELIGARE FINVEST LTD., NEW DELHI

In the result, -Appeal in ITA No

ITA 7553/DEL/2018[2015-16]Status: DisposedITAT Delhi13 Jul 2023AY 2015-16

Bench: Dr. B. R. R. Kumar & Shri Yogesh Kumar U.S.

Section 14A

…Corporation (Agencies) Limited: 290 ITR 217 (Mad.) -CIT v. East India Hotels Limited: 252 ITR 860 (Cal.) -Ganesh Benzoplast v. ACIT: 111 TTJ 385 (Mum.) -Crane Software International Ltd: ITA Nos. 741&742 Bang/2010 (Bang) - DCIT v. Modern Syntex (India) Ltd.: 95 TTJ 161/3 SOT 27 (Jaipur). 37 ITA Nos. 4796/Del/2017 & ors. M/s Religare Finvest Ltd. Vs. DCIT 33.4. The Co-ordinate Bench of the Tribunal in the case of DCIT Vs. UAG Builders Pvt. Ltd. 53 SOT 370 dealing with the issue of allow-ability of deduction of interest paid on OCDs observed as under:- “We have heard the rival contentions in light of the mater…

RELIGARE FINVEST LTD.,NEW DELHI vs. DCIT, CIRCLE- 21(1), NEW DELHI

In the result, -Appeal in ITA No

ITA 6116/DEL/2018[2015-16]Status: DisposedITAT Delhi13 Jul 2023AY 2015-16

Bench: Dr. B. R. R. Kumar & Shri Yogesh Kumar U.S.

Section 14A

…Corporation (Agencies) Limited: 290 ITR 217 (Mad.) -CIT v. East India Hotels Limited: 252 ITR 860 (Cal.) -Ganesh Benzoplast v. ACIT: 111 TTJ 385 (Mum.) -Crane Software International Ltd: ITA Nos. 741&742 Bang/2010 (Bang) - DCIT v. Modern Syntex (India) Ltd.: 95 TTJ 161/3 SOT 27 (Jaipur). 37 ITA Nos. 4796/Del/2017 & ors. M/s Religare Finvest Ltd. Vs. DCIT 33.4. The Co-ordinate Bench of the Tribunal in the case of DCIT Vs. UAG Builders Pvt. Ltd. 53 SOT 370 dealing with the issue of allow-ability of deduction of interest paid on OCDs observed as under:- “We have heard the rival contentions in light of the mater…

RELIGARE FINVEST LTD.,NEW DELHI vs. DCIT, CIRCLE- 21(1), NEW DELHI

In the result, -Appeal in ITA No

ITA 547/DEL/2018[2013-14]Status: DisposedITAT Delhi13 Jul 2023AY 2013-14

Bench: Dr. B. R. R. Kumar & Shri Yogesh Kumar U.S.

Section 14A

…Corporation (Agencies) Limited: 290 ITR 217 (Mad.) -CIT v. East India Hotels Limited: 252 ITR 860 (Cal.) -Ganesh Benzoplast v. ACIT: 111 TTJ 385 (Mum.) -Crane Software International Ltd: ITA Nos. 741&742 Bang/2010 (Bang) - DCIT v. Modern Syntex (India) Ltd.: 95 TTJ 161/3 SOT 27 (Jaipur). 37 ITA Nos. 4796/Del/2017 & ors. M/s Religare Finvest Ltd. Vs. DCIT 33.4. The Co-ordinate Bench of the Tribunal in the case of DCIT Vs. UAG Builders Pvt. Ltd. 53 SOT 370 dealing with the issue of allow-ability of deduction of interest paid on OCDs observed as under:- “We have heard the rival contentions in light of the mater…

ACIT (OSD), CIRCLE- 21(1), NEW DELHI vs. RELIGARE FINVEST LTD., NEW DELHI

In the result, -Appeal in ITA No

ITA 133/DEL/2018[2014-15]Status: DisposedITAT Delhi13 Jul 2023AY 2014-15

Bench: Dr. B. R. R. Kumar & Shri Yogesh Kumar U.S.

Section 14A

…Corporation (Agencies) Limited: 290 ITR 217 (Mad.) -CIT v. East India Hotels Limited: 252 ITR 860 (Cal.) -Ganesh Benzoplast v. ACIT: 111 TTJ 385 (Mum.) -Crane Software International Ltd: ITA Nos. 741&742 Bang/2010 (Bang) - DCIT v. Modern Syntex (India) Ltd.: 95 TTJ 161/3 SOT 27 (Jaipur). 37 ITA Nos. 4796/Del/2017 & ors. M/s Religare Finvest Ltd. Vs. DCIT 33.4. The Co-ordinate Bench of the Tribunal in the case of DCIT Vs. UAG Builders Pvt. Ltd. 53 SOT 370 dealing with the issue of allow-ability of deduction of interest paid on OCDs observed as under:- “We have heard the rival contentions in light of the mater…

RELIGARE FINVEST LTD.,NEW DELHI vs. ACIT, CIRCLE- 21(1), NEW DELHI

In the result, -Appeal in ITA No

ITA 7856/DEL/2017[2014-15]Status: DisposedITAT Delhi13 Jul 2023AY 2014-15

Bench: Dr. B. R. R. Kumar & Shri Yogesh Kumar U.S.

Section 14A

…Corporation (Agencies) Limited: 290 ITR 217 (Mad.) -CIT v. East India Hotels Limited: 252 ITR 860 (Cal.) -Ganesh Benzoplast v. ACIT: 111 TTJ 385 (Mum.) -Crane Software International Ltd: ITA Nos. 741&742 Bang/2010 (Bang) - DCIT v. Modern Syntex (India) Ltd.: 95 TTJ 161/3 SOT 27 (Jaipur). 37 ITA Nos. 4796/Del/2017 & ors. M/s Religare Finvest Ltd. Vs. DCIT 33.4. The Co-ordinate Bench of the Tribunal in the case of DCIT Vs. UAG Builders Pvt. Ltd. 53 SOT 370 dealing with the issue of allow-ability of deduction of interest paid on OCDs observed as under:- “We have heard the rival contentions in light of the mater…

ACIT, CIRCLE- 21(1), NEW DELHI vs. RELIGARE FINVEST LTD.,, NEW DELHI

In the result, -Appeal in ITA No

ITA 5202/DEL/2017[2012-13]Status: DisposedITAT Delhi13 Jul 2023AY 2012-13

Bench: Dr. B. R. R. Kumar & Shri Yogesh Kumar U.S.

Section 14A

…Corporation (Agencies) Limited: 290 ITR 217 (Mad.) -CIT v. East India Hotels Limited: 252 ITR 860 (Cal.) -Ganesh Benzoplast v. ACIT: 111 TTJ 385 (Mum.) -Crane Software International Ltd: ITA Nos. 741&742 Bang/2010 (Bang) - DCIT v. Modern Syntex (India) Ltd.: 95 TTJ 161/3 SOT 27 (Jaipur). 37 ITA Nos. 4796/Del/2017 & ors. M/s Religare Finvest Ltd. Vs. DCIT 33.4. The Co-ordinate Bench of the Tribunal in the case of DCIT Vs. UAG Builders Pvt. Ltd. 53 SOT 370 dealing with the issue of allow-ability of deduction of interest paid on OCDs observed as under:- “We have heard the rival contentions in light of the mater…

RELIGARE FINVEST LTD.,NEW DELHI vs. DCIT, CIRCLE- 21(1), NEW DELHI

In the result, -Appeal in ITA No

ITA 4796/DEL/2017[2012-13]Status: PendingITAT Delhi13 Jul 2023AY 2012-13

Bench: Dr. B. R. R. Kumar & Shri Yogesh Kumar U.S.

Section 14A

…Corporation (Agencies) Limited: 290 ITR 217 (Mad.) -CIT v. East India Hotels Limited: 252 ITR 860 (Cal.) -Ganesh Benzoplast v. ACIT: 111 TTJ 385 (Mum.) -Crane Software International Ltd: ITA Nos. 741&742 Bang/2010 (Bang) - DCIT v. Modern Syntex (India) Ltd.: 95 TTJ 161/3 SOT 27 (Jaipur). 37 ITA Nos. 4796/Del/2017 & ors. M/s Religare Finvest Ltd. Vs. DCIT 33.4. The Co-ordinate Bench of the Tribunal in the case of DCIT Vs. UAG Builders Pvt. Ltd. 53 SOT 370 dealing with the issue of allow-ability of deduction of interest paid on OCDs observed as under:- “We have heard the rival contentions in light of the mater…

CAMBRIDGE SOLUTIONS LIMITED,BANGALORE vs. DCIT, BANGALORE

In the result, the assessee’s appeal is allowed

ITA 1469/BANG/2010[2006-07]Status: DisposedITAT Bangalore06 Feb 2017AY 2006-07

Bench: Shri. Vijay Pal Rao & Shri. S. Jayaraman

For Appellant: Shri. Chavali Narayan, CAFor Respondent: Shri. G. R. Reddy, CIT, DR-I
Section 10Section 10ASection 144C(5)

…h India Corporation (Agencies) Ltd v CIT (2006) [209 CTR 233] b. Hon'ble Calcutta HC decision in the case of CIT vs. East India Hotels Limited (2001) [252 ITR 860] c. Hon'ble Jaipur Tribunal decision in the case of Modem Syntex (India) Ltd vs. Dy CIT (2005) [95 TTJ 161] d. Hon'ble Mumbai Tribunal decision in the case of J.M. Shares and Stock Brokers Ltd vs. DCIT (2003) [83 TTJ 1052] and e Hon'ble Mumbai Tribunal decision in the case of Voltas Ltd vs. CCIT (1998) [61 TTJ 543] In this regard, the DRP held as under : “The assessee had claimed deduction of Rs.5,26,55,104/- as arrangement fees ITA.1469/Bang/2010 P…

DCIT v. Modern Syntex (India) Ltd. (95 TTJ 161) — Cited in 8 Judgments | BharatTax