DCIT v. Selvel Advertising P Ltd.

37 ITR (Trib) 611Income Tax Appellate Tribunal#24697 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2018.

Judgments citing DCIT v. Selvel Advertising P Ltd.

ACIT, Circle - 40, Kolkata vs. Assam Bengal Carriers, Kolkata

In the result, the appeal of the revenue is treated as allowed

ITA 25/KOL/2018[2014-15]Status: DisposedITAT Kolkata24 May 2018AY 2014-15

Bench: Shri P.M. Jagtap, Am] I.T.A. No. 25/Kol/2018 Assessment Year: 2014-15 A.C.I.T. Circle 40, Kolkata..............................…………………………...........................Appellant 2Nd Floor, 3, Govt. Place (West), Kolkata – 700 001 Assam Bengal Carriers....................…………………………………………….................Respondent P-10, New Cit Road, Kolkata – 700 073 [Pan: Aaffa 0462 R] Appearances By: Md. Ghyas Uddin, Addl. Cit Appearing On Behalf Of The Revenue. Shri Harsh Vardhan Bharadwaj, Fca & Shri V.N. Purohit, Fca Appearing On Behalf Of The Assessee Date Of Concluding The Hearing : March 22, 2018 Date Of Pronouncing The Order : May 24, 2018 Order

Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH (SMC), KOLKATA [Before Shri P.M. Jagtap, AM] I.T.A. No. 25/Kol/2018 Assessment Year: 2014-15 A.C.I.T. CIRCLE 40, Kolkata..............................…………………………...........................Appellant 2nd Floor, 3, Govt. Place (West), Kolkata – 700 001 Assam Bengal Carriers....................…………………………………………….................Respondent P-10, New CIT Road, Kolkata – 700 073 [PAN: AAFFA 0462 R] Appearances by: Md. Ghyas Uddin, Addl. CIT appearing on behalf of the Revenue. Shri Harsh Vardhan Bharadwaj, FCA & Shri V.N. Purohit, FCA appearing on behalf of the Assessee…

ACIT, Cir-40, Kolkata vs. M/S Assam Bengal Carriers, Kolkata

In the result, the appeals of the revenue are partly allowed

ITA 2385/KOL/2016[2013-14]Status: DisposedITAT Kolkata07 Jul 2017AY 2013-14

Bench: Hon’Ble Sri A.T.Varkey, Jm & Shri M.Balaganesh, Am ] I.T.A Nos. 2384 & 2385/Kol/2016 Assessment Years : 2012-13 & 2013-14 A.C.I.T., Circle-40, -Vs.- M/S. Assam Bengal Carriers Kolkata Kolkata [Pan : Aaffa 0462 R] (Respondent) (Appellant) For The Appellant : Shri D.C.Mondal, Jcit For The Respondent : Shri V.N.Purohit, Fca Date Of Hearing : 09.06.2017. Date Of Pronouncement : 07.07.2017 Order

For Appellant: Shri D.C.Mondal, JCITFor Respondent: Shri V.N.Purohit, FCA
Section 143(3)Section 14A

…investments for the purpose of disallowance u/s 14A of the Act has been decided by the co-ordinate bench of this tribunal in the case of DCIT vs Binani Industries Ltd reported in 178 TTJ 658 (Kol) dated 2.3.2016 ; DCIT vs Selvel Advertising P Ltd reported in 37 ITR (Trib) 611 (Kol Trib) and Harbanslal Malhotra & Sons P Ltd vs DCIT in ITA No. 5/Kol/2014 (Kolkata Tribunal), wherein it has been categorically held that the strategic investments are made by an assessee only in order to gain controlling interest in the said company and any dividend earned thereon would only be incidental in nature and hence the same s…

ACIT, Cir-40, Kolkata vs. M/S Assam Bengal Carriers, Kolkata

In the result, the appeals of the revenue are partly allowed

ITA 2384/KOL/2016[2012-13]Status: DisposedITAT Kolkata07 Jul 2017AY 2012-13

Bench: Hon’Ble Sri A.T.Varkey, Jm & Shri M.Balaganesh, Am ] I.T.A Nos. 2384 & 2385/Kol/2016 Assessment Years : 2012-13 & 2013-14 A.C.I.T., Circle-40, -Vs.- M/S. Assam Bengal Carriers Kolkata Kolkata [Pan : Aaffa 0462 R] (Respondent) (Appellant) For The Appellant : Shri D.C.Mondal, Jcit For The Respondent : Shri V.N.Purohit, Fca Date Of Hearing : 09.06.2017. Date Of Pronouncement : 07.07.2017 Order

For Appellant: Shri D.C.Mondal, JCITFor Respondent: Shri V.N.Purohit, FCA
Section 143(3)Section 14A

…investments for the purpose of disallowance u/s 14A of the Act has been decided by the co-ordinate bench of this tribunal in the case of DCIT vs Binani Industries Ltd reported in 178 TTJ 658 (Kol) dated 2.3.2016 ; DCIT vs Selvel Advertising P Ltd reported in 37 ITR (Trib) 611 (Kol Trib) and Harbanslal Malhotra & Sons P Ltd vs DCIT in ITA No. 5/Kol/2014 (Kolkata Tribunal), wherein it has been categorically held that the strategic investments are made by an assessee only in order to gain controlling interest in the said company and any dividend earned thereon would only be incidental in nature and hence the same s…

DCIT v. Selvel Advertising P Ltd. (37 ITR (Trib) 611) — Cited in 3 Judgments | BharatTax