DDIT v. Development Bank of Singapore

155 TTJ 265Income Tax Appellate Tribunal2013#6918 most cited
17

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2023.

Also reported as

33 Taxmann.com 300

Issues it is cited on

section 44csection 115osection 10(15)section 10(33)section 14a(1)domestic companysection 36(1)(iii)disallowance under section 14adisallowance u/s 14asection 44cross objectionsection 14a

Judgments citing DDIT v. Development Bank of Singapore

ABU DHABI COMMERICAL BANK LTD,MUMBAI vs. ADIT (IT) 1(1), MUMBAI

In the result, all the appeals and cross objections are disposed

ITA 3463/MUM/2010[2004-05]Status: DisposedITAT Mumbai26 Oct 2023AY 2004-05

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 1997-98 & Assessment Year: 1998-99 & Assessment Year: 1999-2000 & Assessment Year: 2000-01 & Assessment Year: 2001-02 & Assessment Year: 2003-04 Dy. Dit(It)-1(1), M/S Abu Dhabi Commercial Room No. 117, Scindia House, Bank Ltd., N.M. Road, Ballard Pier, Vs. 75-B, Rehmant Manzil Veer Mumbai-400001. Nariman Road, Mumbai-400020. Pan No. Aaaca 4216 B Appellant Respondent Co No. 115/Mum/2004 (Arising Out Of Ita No. 2205/Mum/2004) Assessment Year: 1998-99 & Co No. 414/Mum/2004 (Arising Out Of Ita No. 3925/Mum/2004)

Section 10(15)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “I” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) Assessment Year: 1997-98 & Assessment Year: 1998-99 & Assessment Year: 1999-2000 & Assessment Year: 2000-01 & Assessment Year: 2001-02 & Assessment Year: 2003-04 Dy. DIT(IT)-1(1), M/s Abu Dhabi Commercial Room No. 117, Scindia House, Bank Ltd., N.M. Road, Ballard Pier, Vs. 75-B, Rehmant Manzil Veer Mumbai-400001. Nariman Road, Mumbai-400020. PAN No. AAACA 4216 B Appellant Respondent CO No. 115/MUM/2004 (Arising out of ITA No. 2205/MUM/2004) Assessment Year: 1998-…

M/S. ABU-DHABI COMMERCIAL BANK LTD,MUMBAI vs. THE DDIT (IT)-1(1), MUMBAI

In the result, all the appeals and cross objections are disposed

ITA 6530/MUM/2006[2003-2004]Status: DisposedITAT Mumbai26 Oct 2023AY 2003-2004

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 1997-98 & Assessment Year: 1998-99 & Assessment Year: 1999-2000 & Assessment Year: 2000-01 & Assessment Year: 2001-02 & Assessment Year: 2003-04 Dy. Dit(It)-1(1), M/S Abu Dhabi Commercial Room No. 117, Scindia House, Bank Ltd., N.M. Road, Ballard Pier, Vs. 75-B, Rehmant Manzil Veer Mumbai-400001. Nariman Road, Mumbai-400020. Pan No. Aaaca 4216 B Appellant Respondent Co No. 115/Mum/2004 (Arising Out Of Ita No. 2205/Mum/2004) Assessment Year: 1998-99 & Co No. 414/Mum/2004 (Arising Out Of Ita No. 3925/Mum/2004)

Section 10(15)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “I” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) Assessment Year: 1997-98 & Assessment Year: 1998-99 & Assessment Year: 1999-2000 & Assessment Year: 2000-01 & Assessment Year: 2001-02 & Assessment Year: 2003-04 Dy. DIT(IT)-1(1), M/s Abu Dhabi Commercial Room No. 117, Scindia House, Bank Ltd., N.M. Road, Ballard Pier, Vs. 75-B, Rehmant Manzil Veer Mumbai-400001. Nariman Road, Mumbai-400020. PAN No. AAACA 4216 B Appellant Respondent CO No. 115/MUM/2004 (Arising out of ITA No. 2205/MUM/2004) Assessment Year: 1998-…

THE DDIT (I.T)1(1) vs. M/S. ABUDABI COMMERCIAL BANK LTD.,

In the result, all the appeals and cross objections are disposed

ITA 2205/MUM/2004[1998-1999]Status: DisposedITAT Mumbai26 Oct 2023AY 1998-1999

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 1997-98 & Assessment Year: 1998-99 & Assessment Year: 1999-2000 & Assessment Year: 2000-01 & Assessment Year: 2001-02 & Assessment Year: 2003-04 Dy. Dit(It)-1(1), M/S Abu Dhabi Commercial Room No. 117, Scindia House, Bank Ltd., N.M. Road, Ballard Pier, Vs. 75-B, Rehmant Manzil Veer Mumbai-400001. Nariman Road, Mumbai-400020. Pan No. Aaaca 4216 B Appellant Respondent Co No. 115/Mum/2004 (Arising Out Of Ita No. 2205/Mum/2004) Assessment Year: 1998-99 & Co No. 414/Mum/2004 (Arising Out Of Ita No. 3925/Mum/2004)

Section 10(15)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “I” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) Assessment Year: 1997-98 & Assessment Year: 1998-99 & Assessment Year: 1999-2000 & Assessment Year: 2000-01 & Assessment Year: 2001-02 & Assessment Year: 2003-04 Dy. DIT(IT)-1(1), M/s Abu Dhabi Commercial Room No. 117, Scindia House, Bank Ltd., N.M. Road, Ballard Pier, Vs. 75-B, Rehmant Manzil Veer Mumbai-400001. Nariman Road, Mumbai-400020. PAN No. AAACA 4216 B Appellant Respondent CO No. 115/MUM/2004 (Arising out of ITA No. 2205/MUM/2004) Assessment Year: 1998-…

JCIT, SPECIAL RANGE-27, MUMBAI vs. ABU-DHABI COMMERCIAL BANK LTD, MUMBAI

In the result, all the appeals and cross objections are disposed

ITA 1733/MUM/2001[1997-98]Status: DisposedITAT Mumbai26 Oct 2023AY 1997-98

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 1997-98 & Assessment Year: 1998-99 & Assessment Year: 1999-2000 & Assessment Year: 2000-01 & Assessment Year: 2001-02 & Assessment Year: 2003-04 Dy. Dit(It)-1(1), M/S Abu Dhabi Commercial Room No. 117, Scindia House, Bank Ltd., N.M. Road, Ballard Pier, Vs. 75-B, Rehmant Manzil Veer Mumbai-400001. Nariman Road, Mumbai-400020. Pan No. Aaaca 4216 B Appellant Respondent Co No. 115/Mum/2004 (Arising Out Of Ita No. 2205/Mum/2004) Assessment Year: 1998-99 & Co No. 414/Mum/2004 (Arising Out Of Ita No. 3925/Mum/2004)

Section 10(15)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “I” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) Assessment Year: 1997-98 & Assessment Year: 1998-99 & Assessment Year: 1999-2000 & Assessment Year: 2000-01 & Assessment Year: 2001-02 & Assessment Year: 2003-04 Dy. DIT(IT)-1(1), M/s Abu Dhabi Commercial Room No. 117, Scindia House, Bank Ltd., N.M. Road, Ballard Pier, Vs. 75-B, Rehmant Manzil Veer Mumbai-400001. Nariman Road, Mumbai-400020. PAN No. AAACA 4216 B Appellant Respondent CO No. 115/MUM/2004 (Arising out of ITA No. 2205/MUM/2004) Assessment Year: 1998-…

STATE BANK OF INDIA FINANCIAL REPORTING & TAXATION DEPT.,MUMBAI vs. ACIT CIRCLE 2 (2)(1), MUMBAI

In the result, appeal by the assessee is partly allowed

ITA 807/MUM/2019[2012-13]Status: DisposedITAT Mumbai26 May 2022AY 2012-13

Bench: Shri Prashant Maharishi & Shri Sandeep Singh Karhail

For Appellant: Shri Ketan VedFor Respondent: Shri Shekhar L. Gajbhiye, CIT–DR
Section 143(3)Section 154Section 234DSection 244ASection 250

…n 234D of the Act shall be computed from the date of order determining the refund or from the actual date of grant of refund, is a contentious issue. Learned AR submitted that the Co-ordinate Bench of Tribunal in DDIT v/s Development Bank of Singapore, [2013] 33 Taxmann.com 300 (Mumbai- Trib) held that interest under section 234D is chargeable from the date of grant of refund and not from date of actual receipt of said excess amount. Thus, learned AR submitted that as the issue is a debatable one, therefore, same is outside the scope of section 154 of the Act. 7. On the other hand, learned Departmental Represent…

LT FOODS LTD.,NEW DELHI vs. DCIT, NEW DELHI

The appeal of the assessee is partly allowed

ITA 6221/DEL/2012[2008-09]Status: DisposedITAT Delhi11 Apr 2022AY 2008-09

Bench: Shri N.K. Billaiya & Shri Yogesh Kumar U.S

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri Surender Pal, CIT- DR
Section 142Section 143(3)Section 14ASection 80ISection 92C

…e computed qua arithmetical mean of the ALP determined by the TPO was changed to arm’s length range of 5% required to be computed qua transaction price. 20. Similar view was taken by the coordinate bench in the case of DDIT Vs. Development Bank of Singapore 155 TTJ 265 wherein the coordinate bench has held that benefit of range of +/- 5% is available not only to a situation where more than one price is determined as ALP by the most appropriate method but also where only one price is determined as ALP. 21. In light of the amended provision, let us now consider the transaction of export of rice undertaken by th…

JINDAL STAINLESS LTD.,HISAR vs. DCIT, NEW DELHI

In the result, the appeal of the assessee is allowed in part for

ITA 6518/DEL/2016[2010-11]Status: DisposedITAT Delhi30 Sept 2020AY 2010-11

Bench: Shri N.K. Billaiya & Ms. Suchitra Kamble[Assessment Year: 2009-10] [Assessment Year: 2010-11]

For Appellant: Shri Ajay Vohra, AdvFor Respondent: Shri M. Barnwal, Sr. DR
Section 14A

…further argued that benefit of tolerance range of +/- 5% in the price charged from the AE vis a vis ALP should be given. For this proposition, reliance was placed on the decision of the co-ordinate Mumbai bench in the case of Development Bank of Singapore, 155 TTJ 265. It was pointed out that the Tribunal held that the benefit of range of +/-5% is available not only to a situation where more than one price is determined as ALP by the most appropriate method but also where only one price is determined as ALP. 28. We find that the Tribunal, in assessee’s own case, for A.Ys 2007- 08 and 2008-09 [supra] has al…

JINDAL STAINLESS LTD.,HISAR vs. DCIT, NEW DELHI

In the result, the appeal of the assessee is allowed in part for

ITA 6517/DEL/2016[2009-10]Status: DisposedITAT Delhi30 Sept 2020AY 2009-10

Bench: Shri N.K. Billaiya & Ms. Suchitra Kamble[Assessment Year: 2009-10] [Assessment Year: 2010-11]

For Appellant: Shri Ajay Vohra, AdvFor Respondent: Shri M. Barnwal, Sr. DR
Section 14A

…further argued that benefit of tolerance range of +/- 5% in the price charged from the AE vis a vis ALP should be given. For this proposition, reliance was placed on the decision of the co-ordinate Mumbai bench in the case of Development Bank of Singapore, 155 TTJ 265. It was pointed out that the Tribunal held that the benefit of range of +/-5% is available not only to a situation where more than one price is determined as ALP by the most appropriate method but also where only one price is determined as ALP. 28. We find that the Tribunal, in assessee’s own case, for A.Ys 2007- 08 and 2008-09 [supra] has al…

DCIT, NEW DELHI vs. M/S. JINDAL STAINLESS LTD., HARYANA

In the result, the appeal of the assessee is allowed in part for

ITA 5095/DEL/2016[2007-08]Status: DisposedITAT Delhi30 Sept 2020AY 2007-08

Bench: Shri N.K. Billaiya & Ms. Suchitra Kamble[Assessment Year: 2009-10] [Assessment Year: 2010-11]

For Appellant: Shri Ajay Vohra, AdvFor Respondent: Shri M. Barnwal, Sr. DR
Section 14A

…further argued that benefit of tolerance range of +/- 5% in the price charged from the AE vis a vis ALP should be given. For this proposition, reliance was placed on the decision of the co-ordinate Mumbai bench in the case of Development Bank of Singapore, 155 TTJ 265. It was pointed out that the Tribunal held that the benefit of range of +/-5% is available not only to a situation where more than one price is determined as ALP by the most appropriate method but also where only one price is determined as ALP. 28. We find that the Tribunal, in assessee’s own case, for A.Ys 2007- 08 and 2008-09 [supra] has al…

DCIT, NEW DELHI vs. M/S. JINDAL STAINLESS LTD., HISAR

In the result, the appeal of the assessee is allowed in part for

ITA 6539/DEL/2016[2010-11]Status: DisposedITAT Delhi30 Sept 2020AY 2010-11

Bench: Shri N.K. Billaiya & Ms. Suchitra Kamble[Assessment Year: 2009-10] [Assessment Year: 2010-11]

For Appellant: Shri Ajay Vohra, AdvFor Respondent: Shri M. Barnwal, Sr. DR
Section 14A

…further argued that benefit of tolerance range of +/- 5% in the price charged from the AE vis a vis ALP should be given. For this proposition, reliance was placed on the decision of the co-ordinate Mumbai bench in the case of Development Bank of Singapore, 155 TTJ 265. It was pointed out that the Tribunal held that the benefit of range of +/-5% is available not only to a situation where more than one price is determined as ALP by the most appropriate method but also where only one price is determined as ALP. 28. We find that the Tribunal, in assessee’s own case, for A.Ys 2007- 08 and 2008-09 [supra] has al…

AUDCO INDIA LTD,MUMBAI vs. ASST CIT CIR 2(1), MUMBAI

In the result, all these three appeals of the assessee are allowed

ITA 1579/MUM/2013[2008-09]Status: DisposedITAT Mumbai17 Dec 2019AY 2008-09

Bench: Shri R.C.Sharma, Am & Shri C.N. Prasad, Jm Audco India Limited, Vs. Addl.C.I.T., Taxation Department, Range-2(1), L&T House, N.M. Marg, Aayakar Bhavan, M.K. Marg, Ballard Estate, Mumbai- Mumbai-400020. 400001. Pan/Gir No. Aaaca 9647 E (Appellant) .. (Respondent) Audco India Limited, Vs. Addl.C.I.T., Taxation Department, Range-2(1), L&T House, N.M. Marg, Aayakar Bhavan, M.K. Marg, Ballard Estate, Mumbai- Mumbai-400020. 400001. Pan/Gir No. Aaaca 9647 E (Appellant) .. (Respondent) Audco India Limited, Vs. Addl.C.I.T., Taxation Department, Range-2(1), L&T House, N.M. Marg, Aayakar Bhavan, M.K. Marg, Ballard Estate, Mumbai- Mumbai-400020. 400001. Pan/Gir No. Aaaca 9647 E (Appellant) .. (Respondent)

Section 143(2)Section 143(3)Section 92CSection 92E

…selective approach by picking up only a few transactions cannot be adopted. 6 Audco India Ltd. Vs Addl.CIT & 2 ors. 10. In addition to the order of the Tribunal, the ld AR has relied on following judicial pronouncements: 1. Development Bank of Siingapore (155 TTJ 265) 2. Colour Chem Ltd. (ITA No. 2606/Mum/2011 dated 11 February 2014 (Mumbai ITAT). 3. Adani Wilmer Limited (ITA No. 240 of 2014 dated 7 April 2014 (Guj) 4. Petrochem Middle East India Pvt. Ltd. (ITA No. 2070/Mum/2014 dated 27 April 2016 (Mumbai ITAT). 11. Respectfully following the order of the Tribunal in assessee’s own case, we direct the A…

AUDCO INDIA LIMITED,MUMBAI vs. ADDL.C.I.T. RG.2(1), MUMBAI

In the result, all these three appeals of the assessee are allowed

ITA 6989/MUM/2011[2007-08]Status: DisposedITAT Mumbai17 Dec 2019AY 2007-08

Bench: Shri R.C.Sharma, Am & Shri C.N. Prasad, Jm Audco India Limited, Vs. Addl.C.I.T., Taxation Department, Range-2(1), L&T House, N.M. Marg, Aayakar Bhavan, M.K. Marg, Ballard Estate, Mumbai- Mumbai-400020. 400001. Pan/Gir No. Aaaca 9647 E (Appellant) .. (Respondent) Audco India Limited, Vs. Addl.C.I.T., Taxation Department, Range-2(1), L&T House, N.M. Marg, Aayakar Bhavan, M.K. Marg, Ballard Estate, Mumbai- Mumbai-400020. 400001. Pan/Gir No. Aaaca 9647 E (Appellant) .. (Respondent) Audco India Limited, Vs. Addl.C.I.T., Taxation Department, Range-2(1), L&T House, N.M. Marg, Aayakar Bhavan, M.K. Marg, Ballard Estate, Mumbai- Mumbai-400020. 400001. Pan/Gir No. Aaaca 9647 E (Appellant) .. (Respondent)

Section 143(2)Section 143(3)Section 92CSection 92E

…selective approach by picking up only a few transactions cannot be adopted. 6 Audco India Ltd. Vs Addl.CIT & 2 ors. 10. In addition to the order of the Tribunal, the ld AR has relied on following judicial pronouncements: 1. Development Bank of Siingapore (155 TTJ 265) 2. Colour Chem Ltd. (ITA No. 2606/Mum/2011 dated 11 February 2014 (Mumbai ITAT). 3. Adani Wilmer Limited (ITA No. 240 of 2014 dated 7 April 2014 (Guj) 4. Petrochem Middle East India Pvt. Ltd. (ITA No. 2070/Mum/2014 dated 27 April 2016 (Mumbai ITAT). 11. Respectfully following the order of the Tribunal in assessee’s own case, we direct the A…

AUDCO INDIA LIMITED,MUMBAI vs. ADDL.CIT.,, RANGE-2(1), MUMBAI

In the result, all these three appeals of the assessee are allowed

ITA 6165/MUM/2011[2005-06]Status: DisposedITAT Mumbai17 Dec 2019AY 2005-06

Bench: Shri R.C.Sharma, Am & Shri C.N. Prasad, Jm Audco India Limited, Vs. Addl.C.I.T., Taxation Department, Range-2(1), L&T House, N.M. Marg, Aayakar Bhavan, M.K. Marg, Ballard Estate, Mumbai- Mumbai-400020. 400001. Pan/Gir No. Aaaca 9647 E (Appellant) .. (Respondent) Audco India Limited, Vs. Addl.C.I.T., Taxation Department, Range-2(1), L&T House, N.M. Marg, Aayakar Bhavan, M.K. Marg, Ballard Estate, Mumbai- Mumbai-400020. 400001. Pan/Gir No. Aaaca 9647 E (Appellant) .. (Respondent) Audco India Limited, Vs. Addl.C.I.T., Taxation Department, Range-2(1), L&T House, N.M. Marg, Aayakar Bhavan, M.K. Marg, Ballard Estate, Mumbai- Mumbai-400020. 400001. Pan/Gir No. Aaaca 9647 E (Appellant) .. (Respondent)

Section 143(2)Section 143(3)Section 92CSection 92E

…selective approach by picking up only a few transactions cannot be adopted. 6 Audco India Ltd. Vs Addl.CIT & 2 ors. 10. In addition to the order of the Tribunal, the ld AR has relied on following judicial pronouncements: 1. Development Bank of Siingapore (155 TTJ 265) 2. Colour Chem Ltd. (ITA No. 2606/Mum/2011 dated 11 February 2014 (Mumbai ITAT). 3. Adani Wilmer Limited (ITA No. 240 of 2014 dated 7 April 2014 (Guj) 4. Petrochem Middle East India Pvt. Ltd. (ITA No. 2070/Mum/2014 dated 27 April 2016 (Mumbai ITAT). 11. Respectfully following the order of the Tribunal in assessee’s own case, we direct the A…

DCIT, NEW DELHI vs. M/S JSL LTD.,, HISAR

Accordingly, ground number 2 of the appeal of the learned AO for 2007 – 08 is dismissed

ITA 4110/DEL/2013[2007-08]Status: DisposedITAT Delhi19 Nov 2018AY 2007-08

Bench: Smt Diva Singh & Shri Prashant Maharishi

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri Kumar Parnav, Sr. DR
Section 92CSection 92C(2)

…l within the range of +/-5% of the transacted price, as provided under second proviso to Section 92C(2) of the Act. Reliance in this regard is made to the decision of Mumbai Bench of Tribunal in the case of DDIT vs. Development Bank of Singapore, reported at 155 TTJ 265, wherein the Hon‘ble Tribunal held that the benefit of range of +/-5% is available not only to a situation where more than one price is determined as ALP by the most appropriate method but also where only one price is determined as ALP, as under: ―8. We have heard the rival submissions and perused the relevant material on record. Section 92C dea…

JINDAL STAINLESS LTD.,HISAR vs. DCIT, NEW DELHI

Accordingly, ground number 2 of the appeal of the learned AO for 2007 – 08 is dismissed

ITA 6337/DEL/2012[2008-09]Status: DisposedITAT Delhi19 Nov 2018AY 2008-09

Bench: Smt Diva Singh & Shri Prashant Maharishi

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri Kumar Parnav, Sr. DR
Section 92CSection 92C(2)

…l within the range of +/-5% of the transacted price, as provided under second proviso to Section 92C(2) of the Act. Reliance in this regard is made to the decision of Mumbai Bench of Tribunal in the case of DDIT vs. Development Bank of Singapore, reported at 155 TTJ 265, wherein the Hon‘ble Tribunal held that the benefit of range of +/-5% is available not only to a situation where more than one price is determined as ALP by the most appropriate method but also where only one price is determined as ALP, as under: ―8. We have heard the rival submissions and perused the relevant material on record. Section 92C dea…

DDIT (IT) 1(1), MUMBAI vs. ABU DHABI COMMERCIAL BANK LTD, MUMBAI

In the result, the appeals filed by the assessee in ITA Nos

ITA 3760/MUM/2012[2006-07]Status: DisposedITAT Mumbai29 Apr 2016AY 2006-07

Bench: Shri Rajendra & Shri C.N. Prasadआयकर अपील सं /I.Ta Nos.4926 To 4928/Mum/2009 ("नधा"रण वष" / Assessment Years: 2004-05 To 2006-07 Abu Dhabi Commercial The Dcit (International बनाम/ Bank Ltd., Taxation)-1(1), Vs. 75B Rehmat Manzil, Scindia House, Veer Nariman Road, Narottam Morarjee Marg, Mumbai-400 020 Ballard Estate Mumbai-400 038 आयकर अपील सं /I.Ta No. 3760/Mum/2012 ("नधा"रण वष" / Assessment Year: 2006-07 The Dcit (International Abu Dhabi Commercial Bank बनाम/ Taxation)-1(1), Ltd., Vs. Scindia House, 75B Rehmat Manzil, Narottam Morarjee Marg, Veer Nariman Road, Ballard Estate Mumbai-400 020 Mumbai-400 038 C.O. No. 121/Mum/2013 (Arising Out Of I.Ta No. 3760/Mum/2012 ("नधा"रण वष" / Assessment Year: 2006-07 Abu Dhabi Commercial The Dcit (International बनाम/ Bank Ltd., Taxation)-1(1), Vs. 75B Rehmat Manzil, Scindia House, Veer Nariman Road, Narottam Morarjee Marg, Mumbai-400 020 Ballard Estate Mumbai-400 038 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaaca 4216B .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Shri Dhanesh Bafna अपीलाथ" ओर से/ Assessee By: Ms. Chandni Shah ""यथ" क" ओर से/Revenue By:

For Appellant: Ms. Chandni Shah
Section 41(1)Section 44C

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ , मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI RAJENDRA, ACCOUNTANT MEMBER AND SHRI C.N. PRASAD, JUDICIAL MEMBER आयकर अपील सं /I.TA Nos.4926 to 4928/Mum/2009 ("नधा"रण वष" / Assessment Years: 2004-05 to 2006-07 Abu Dhabi Commercial The DCIT (International बनाम/ Bank Ltd., Taxation)-1(1), Vs. 75B Rehmat Manzil, Scindia House, Veer Nariman Road, Narottam Morarjee Marg, Mumbai-400 020 Ballard Estate Mumbai-400 038 आयकर अपील सं /I.TA No. 3760/Mum/2012 ("नधा"रण वष" / Assessment Year: 2006-07 The DCIT (International Abu Dhabi Commercial Bank बनाम/ Taxatio…

ABU-DHABI COMMERICAL BANK LTD,MUMBAI vs. ADIT (IT) 2(2), MUMBAI

In the result, the appeals filed by the assessee in ITA Nos

ITA 4926/MUM/2009[2004-05]Status: DisposedITAT Mumbai29 Apr 2016AY 2004-05

Bench: Shri Rajendra & Shri C.N. Prasadआयकर अपील सं /I.Ta Nos.4926 To 4928/Mum/2009 ("नधा"रण वष" / Assessment Years: 2004-05 To 2006-07 Abu Dhabi Commercial The Dcit (International बनाम/ Bank Ltd., Taxation)-1(1), Vs. 75B Rehmat Manzil, Scindia House, Veer Nariman Road, Narottam Morarjee Marg, Mumbai-400 020 Ballard Estate Mumbai-400 038 आयकर अपील सं /I.Ta No. 3760/Mum/2012 ("नधा"रण वष" / Assessment Year: 2006-07 The Dcit (International Abu Dhabi Commercial Bank बनाम/ Taxation)-1(1), Ltd., Vs. Scindia House, 75B Rehmat Manzil, Narottam Morarjee Marg, Veer Nariman Road, Ballard Estate Mumbai-400 020 Mumbai-400 038 C.O. No. 121/Mum/2013 (Arising Out Of I.Ta No. 3760/Mum/2012 ("नधा"रण वष" / Assessment Year: 2006-07 Abu Dhabi Commercial The Dcit (International बनाम/ Bank Ltd., Taxation)-1(1), Vs. 75B Rehmat Manzil, Scindia House, Veer Nariman Road, Narottam Morarjee Marg, Mumbai-400 020 Ballard Estate Mumbai-400 038 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaaca 4216B .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Shri Dhanesh Bafna अपीलाथ" ओर से/ Assessee By: Ms. Chandni Shah ""यथ" क" ओर से/Revenue By:

For Appellant: Ms. Chandni Shah
Section 41(1)Section 44C

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ , मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI RAJENDRA, ACCOUNTANT MEMBER AND SHRI C.N. PRASAD, JUDICIAL MEMBER आयकर अपील सं /I.TA Nos.4926 to 4928/Mum/2009 ("नधा"रण वष" / Assessment Years: 2004-05 to 2006-07 Abu Dhabi Commercial The DCIT (International बनाम/ Bank Ltd., Taxation)-1(1), Vs. 75B Rehmat Manzil, Scindia House, Veer Nariman Road, Narottam Morarjee Marg, Mumbai-400 020 Ballard Estate Mumbai-400 038 आयकर अपील सं /I.TA No. 3760/Mum/2012 ("नधा"रण वष" / Assessment Year: 2006-07 The DCIT (International Abu Dhabi Commercial Bank बनाम/ Taxatio…