DCIT v. TATA Asset Management Ltd.

215 Taxmann 95High Court2013#23650 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,615 Indian tax judgments — from 2015 to 2018.

Judgments citing DCIT v. TATA Asset Management Ltd.

DCIT 10(2)(2), Mumbai vs. Marksans Pharma Ltd, Mumbai

ITA 7278/MUM/2016[2006-07]Status: DisposedITAT Mumbai05 Jun 2018AY 2006-07

Bench: Shri Joginder Singh & Shri G. Manjunathaassessment Year: 2006-07 Dcit-10(2)(2), M/S Marksans Pharma Room No.216-A, Limited, बनाम/ Aayakar Bhavan, 11Th Floor, Grandeur Veer Vs. M.K. Road, Desai, Extension Road, Mumbai-400020 Andehri (West), Mumbai-400053 (राज"व /Revenue) ("नधा"रती /Assessee) P.A. No.Aaact3153G C.O. No.102/Mum/2018 (Arising Out Of Ita No.7278/Mum/2016 ) Assessment Year: 2006-07 M/S Marksans Pharma Dcit-10(2)(2), Limited, Room No.216-A, बनाम/ 11Th Floor, Grandeur Veer Aayakar Bhavan, Vs. Desai, Extension Road, M.K. Road, Andehri (West), Mumbai-400020 Mumbai-400053 ("नधा"रती /Assessee) (राज"व /Revenue) P.A. No.Aaecm6057A

Section 271(1)(c)Section 35DSection 40

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘आई’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “I”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी जी. मंजूनाथ, लेखा सद"य, के सम" Before Shri JOGINDER SINGH, Judicial Member, and Shri G. MANJUNATHA, Accountant Member Assessment Year: 2006-07 DCIT-10(2)(2), M/s Marksans Pharma Room No.216-A, Limited, बनाम/ Aayakar Bhavan, 11th Floor, Grandeur Veer Vs. M.K. Road, Desai, Extension Road, Mumbai-400020 Andehri (West), Mumbai-400053 (राज"व /Revenue) ("नधा"रती /Assessee) P.A. No.AAACT3153G C.O. No.102/Mum/2018 (Arising out of ITA NO.7278/Mum/2016 ) Assessment Year: 2006-0…

DCIT, New Delhi vs. M/S. Poddar Pigments Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 2219/DEL/2014[2007-08]Status: DisposedITAT Delhi04 Oct 2016AY 2007-08

Bench: Sh. H.S. Sidhu & Sh. O.P. Kantassessment Year: 2007-08 Vs. M/S. Poddar Pigments Ltd., A- Dcit, Circle-14(1), New Delhi 283, Ground Floor, Okhla Indl. Area-1, New Delhi. Pan : Aaacp1125E (Appellant) (Respondent) Appellant By Sh. F.R. Meena, Sr.Dr Respondent By Sh. P.C. Parwal, Fca Date Of Hearing 08.08.2016 Date Of Pronouncement 05.10.2016 Order Per O.P. Kant, A.M.: This Appeal By The Revenue Is Directed Against The Order Dated 15/01/2014 Passed By The Learned Commissioner Of Income-Tax (Appeals) For Assessment Year 2007-08, Wherein He Allowed The Appeal Of The Assessee Against Order Of The Assessing Officer Dated 29/03/2012 Levying Penalty Under Section 271(1)(C) Of The Income-Tax Act, 1961. The Grounds Of Appeal Raised By The Revenue Are As Under: I. On The Facts & Circumstances Of The Case, The Learned Commissioner Of Income Tax (Appeals) Erred In Deleting The Penalty Made By The Assessing Officer U/S 271(1)(C) Of The Act On Account Of Additions Under The Head Of U/S 40(A)(I) Amounting To Rs.9,14,191/- & Ltcg Amounting To Rs.41,62,154/- Holding That The Assessee Has Not Furnished Any Inaccurate Particulars Or Has Made Any Deliberate Attempt To Conceal Income. Ii. On The Facts & Circumstances Of The Case, The Learned Commissioner Of Income Tax (Appeals) Erred In Deleting The Above

Section 143(3)Section 271(1)(c)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’ NEW DELHI BEFORE SH. H.S. SIDHU, JUDICIAL MEMBER AND SH. O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2007-08 Vs. M/s. Poddar Pigments Ltd., A- DCIT, Circle-14(1), New Delhi 283, Ground Floor, Okhla Indl. Area-1, New Delhi. PAN : AAACP1125E (Appellant) (Respondent) Appellant by Sh. F.R. Meena, Sr.DR Respondent by Sh. P.C. Parwal, FCA Date of hearing 08.08.2016 Date of pronouncement 05.10.2016 ORDER PER O.P. KANT, A.M.: This appeal by the Revenue is directed against the order dated 15/01/2014 passed by the learned Commissioner of Income-tax (Appeals) for asse…

United Marine Services, Navi Mumbai vs. ITO WD 12(1)(2), Mumbai

In the result, the appeal filed by the assessee is allowed

ITA 1179/MUM/2014[2009-10]Status: DisposedITAT Mumbai02 Nov 2015AY 2009-10

Bench: S/Shri B.R.Baskaran, Am & Pawan Singh, Jm आमकय अऩीर सं./I.T.A. No.1179/Mum/2014 (ननधधायण वषा / Assessment Year:2009-10) M/S United Marine Services, बनाम/ Income Tax Officer- 8, Gaurishankar,Row House, Ward 12(1)(2), Vs. Sector-19,Plot No.35, Aayakar Bhavan, Nerul, M K Road, Navi Mumbai-400705 Mumbai-400020 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) ..

Section 271Section 271(1)(c)Section 40

…Dalchand H Gupta V/s ACIT -ITA No.2982/Mum/2013 b) Rush Builders and Developers V/s ACIT -ITA No.6684/Mum/2012 c) M/s New Horizon India Limited V/s DCIT -ITA No.865/Del/2010 d) DCIT V/s TATA Asset Management Ltd -ITA No.8437/Mum/2011 e) CIT V/s L G Chaudhary -215 Taxmann 95 (Guj)(HC) 5. The ld. DR, on the contrary, placed full reliance on the orders passed by the lower authorities. 6. Having heard the rival contentions, we are of the view that there is merit in the contentions made by the ld.AR. There is no dispute with regard to the fact that the details relating to disallowance required to be made u/s 40(a)(ia…