Deputy Commissioner of Income-tax, Circle-5(1)(1) v. Ankit Gems (P.) Ltd Mumbai

106 Taxmann.com 243Reported decision2019#10957 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2020 to 2025.

Sections most often in play

Section 271GSection 10DSection 274Section 92CASection 92CA(1)Section 92DSection 92D(3)
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Issues it is cited on

section 92d(3)section 271gsection 92ca(2)section 92dcost plus methodsection 92ca(1)transfer pricing ordersection 273bsection 271csection 273arms length pricecup method

Judgments citing Deputy Commissioner of Income-tax, Circle-5(1)(1) v. Ankit Gems (P.) Ltd Mumbai

Thyssenkrupp Industrial Solutions Ag, Mumbai vs. Deputy Commissioner of Income Tax Transfer Pricing Circle -4(2)(2), Mumbai

In the result, the appeal of the assessee is allowed

ITA 3621/MUM/2024[2016-17]Status: DisposedITAT Mumbai15 Oct 2025AY 2016-17

Bench: Shri Sandeep Gosain & Shri Prabhash Shankarthyssenkrupp Industrial V/S. Deputy Commissioner Of Solutions Ag बनाम Income Tax,Transfer Pricing C/O Mohinder Puri & Co., 1A- Circle – 4(2)(2), Air India D, Vandhna Building, 11 Building, Nariman Point, Tolstoy Marg, New Delhi – Mumbai–400021, Maharashtra 110 001 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aafcp5301B Appellant/अपीलार्थी .. Respondent/प्रतिवादी

For Appellant: Shri Nishant Thakkar & Ms. J.Amalsadwala,ARsFor Respondent: Shri Pravin Salunkhe, (Sr. DR)
Section 271GSection 273BSection 92DSection 92D(1)Section 92D(3)

…IN THE INCOME-TAX APPELLATE TRIBUNAL“H” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER Thyssenkrupp Industrial v/s. Deputy Commissioner of Solutions AG बनाम Income Tax,Transfer Pricing C/o Mohinder Puri & Co., 1A- Circle – 4(2)(2), Air India D, Vandhna Building, 11 Building, Nariman Point, Tolstoy Marg, New Delhi – Mumbai–400021, Maharashtra 110 001 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAFCP5301B Appellant/अपीलार्थी .. Respondent/प्रतिवादी Appellant by : Shri Nishant Thakkar & Ms. J.Amalsadwala,ARs Respondent by : Shri Pravin Salunkhe, (Sr. DR) Date of He…

Twentieth Century Fox International Television, Inc, Mumbai vs. DCIT (International Taxation)-4(1)(2), Mumbai

ITA 2915/MUM/2024[2016-17]Status: DisposedITAT Mumbai27 Sept 2024AY 2016-17

Bench: Shri Narendra Kumar Billaiya, Hon’Ble & Shri Sunil Kumar Singh, Hon’Ble

For Appellant: Shri Porus Kaka a/w. Shri Divesh ChawlaFor Respondent: Shri Uodal Raj Singh
Section 271GSection 274Section 92CSection 92D(3)

…| आयकरअपीऱीयअधिकरणन्यायपीठ,म ुंबई| IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, HON’BLE ACCOUNTANT MEMBER & SHRI SUNIL KUMAR SINGH, HON’BLE JUDICIAL MEMBER I.T.A. No.2914/Mum/2024 (Assessment Year:2016-17) Twentieth Century Fox Dy. Commissioner of Income Telecommunications Vs Tax (International Tax)-4(1)(2) International Inc. Mumbai C/o. SRBC and Associates LLP, 14th Floor, The Ruby 29 Senapati, Bapat Marg Dadar West, Mumbai-400 028 [PAN: AADCT5005E] I.T.A. No.2915/Mum/2024 (Assessment Year:2016-17) Twentieth Century Fox Dy. Commissioner of Income International Telev…

Twentieth Century Fox Telecommunications International, Inc, Mumbai vs. DCIT (International Taxation)-4(1)(2), Mumbai

ITA 2914/MUM/2024[2016-17]Status: DisposedITAT Mumbai27 Sept 2024AY 2016-17
Section 271GSection 274Section 92CSection 92D(3)

…2 आदेश/ORDER आयकर अपीलीय अधिकरण INCOME TAX APPELLATE TRIBUNAL Ι.Τ.Α. No. 2914 & 2915/Mum/2024 PER NARENDRA KUMAR BILLAIYA, AM ITA No.2914/Mum/2024 and 2915/Mum/2024 are two separate appeals by two separate assessees preferred against two separate orders of CIT(A)-58, Mumbai dated 27/03/2024 pertaining to Α.Υ.2016-17. 2. Since identical facts are involved therefore, both these appeals are disposed of by this common order for the sake of convenience and brevity. 3. The common ground in both the appeals relates to levy of penalty u/s.271G of the Act though, the quantum of penalty may differ. 4. The underlined facts…

Asst. Commissioner of Income Tax, Central Circle-3, Surat vs. Antrix Diamond Exports Pvt. Ltd., Mumbai

In the result, these three appeals filed by the Revenue are dismissed

ITA 178/SRT/2022[2014-15]Status: DisposedITAT Surat21 Mar 2023AY 2014-15

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos.176 To 178/Srt/2022 Assessment Years: (2012-13 To 2014-15) (Physical Hearing) The Acit, Central Circle-3, Vs. Antrix Diamond Exports Pvt. Ltd., Surat. 1006, Free Press Mark, Raheja Centre Nariman Point, Mumbai – 400021. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaaca3403G (Revenue)/(Appellant) (Assessee)/(Respondent) Assessee By Ms Ekta Sanghvi, Ca Revenue By Shri Ashok B. Koli, Cit(Dr) Date Of Hearing 10/02/2023 21/03/2023 Date Of Pronouncement

Section 271GSection 92CSection 92D(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA Nos.176 to 178/SRT/2022 Assessment Years: (2012-13 to 2014-15) (Physical Hearing) The ACIT, Central Circle-3, Vs. Antrix Diamond Exports Pvt. Ltd., Surat. 1006, Free Press Mark, Raheja Centre Nariman Point, Mumbai – 400021. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAACA3403G (Revenue)/(Appellant) (Assessee)/(Respondent) Assessee by Ms Ekta Sanghvi, CA Revenue by Shri Ashok B. Koli, CIT(DR) Date of Hearing 10/02/2023 21/03/2023 Date of Pronouncement आदेश / O R D E R PER DR. A. L. SAINI, AM: Capt…

Asst. Commissioner of Income Tax, Central Circle-3, Surat vs. Antrix Diamond Exports Pvt. Ltd., Mumbai

In the result, these three appeals filed by the Revenue are dismissed

ITA 177/SRT/2022[2013-14]Status: DisposedITAT Surat21 Mar 2023AY 2013-14

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos.176 To 178/Srt/2022 Assessment Years: (2012-13 To 2014-15) (Physical Hearing) The Acit, Central Circle-3, Vs. Antrix Diamond Exports Pvt. Ltd., Surat. 1006, Free Press Mark, Raheja Centre Nariman Point, Mumbai – 400021. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaaca3403G (Revenue)/(Appellant) (Assessee)/(Respondent) Assessee By Ms Ekta Sanghvi, Ca Revenue By Shri Ashok B. Koli, Cit(Dr) Date Of Hearing 10/02/2023 21/03/2023 Date Of Pronouncement

Section 271GSection 92CSection 92D(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA Nos.176 to 178/SRT/2022 Assessment Years: (2012-13 to 2014-15) (Physical Hearing) The ACIT, Central Circle-3, Vs. Antrix Diamond Exports Pvt. Ltd., Surat. 1006, Free Press Mark, Raheja Centre Nariman Point, Mumbai – 400021. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAACA3403G (Revenue)/(Appellant) (Assessee)/(Respondent) Assessee by Ms Ekta Sanghvi, CA Revenue by Shri Ashok B. Koli, CIT(DR) Date of Hearing 10/02/2023 21/03/2023 Date of Pronouncement आदेश / O R D E R PER DR. A. L. SAINI, AM: Capt…

Asst. Commissioner of Income Tax, Central Circle-3, Surat vs. Antrix Diamond Exports Pvt. Ltd., Mumbai

In the result, these three appeals filed by the Revenue are dismissed

ITA 176/SRT/2022[2012-13]Status: DisposedITAT Surat21 Mar 2023AY 2012-13

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita Nos.176 To 178/Srt/2022 Assessment Years: (2012-13 To 2014-15) (Physical Hearing) The Acit, Central Circle-3, Vs. Antrix Diamond Exports Pvt. Ltd., Surat. 1006, Free Press Mark, Raheja Centre Nariman Point, Mumbai – 400021. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaaca3403G (Revenue)/(Appellant) (Assessee)/(Respondent) Assessee By Ms Ekta Sanghvi, Ca Revenue By Shri Ashok B. Koli, Cit(Dr) Date Of Hearing 10/02/2023 21/03/2023 Date Of Pronouncement

Section 271GSection 92CSection 92D(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA Nos.176 to 178/SRT/2022 Assessment Years: (2012-13 to 2014-15) (Physical Hearing) The ACIT, Central Circle-3, Vs. Antrix Diamond Exports Pvt. Ltd., Surat. 1006, Free Press Mark, Raheja Centre Nariman Point, Mumbai – 400021. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAACA3403G (Revenue)/(Appellant) (Assessee)/(Respondent) Assessee by Ms Ekta Sanghvi, CA Revenue by Shri Ashok B. Koli, CIT(DR) Date of Hearing 10/02/2023 21/03/2023 Date of Pronouncement आदेश / O R D E R PER DR. A. L. SAINI, AM: Capt…

DCIT 3(3)(1), Mumbai vs. M/S Toshiba Johnson Elevators India Pvt Ltd, Mumbai

In the result, appeal filed by the Revenue is dismissed

ITA 488/MUM/2022[2016-17]Status: DisposedITAT Mumbai23 Dec 2022AY 2016-17
For Appellant: Sh. Akhtar Ansari, Sr. DRFor Respondent: Sh. M.P. Lohia, CA &
Section 12ASection 138Section 250Section 271GSection 273BSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER DCIT-3(3) (1), Room No. 609, Aayakar Bhavan, M.K. Road, Church gate, Mumbai-400020. ...... Appellant Vs. M/s Toshiba Johnson Elevators India Pvt. Ltd. 602, 6th Floor, Sangam Complex, C & B Square, 127, Andheri Kurla Road, Andheri (East), Mumbai-400059. PAN: AADCT8296M ..... Respondent Appellant by : Sh. Akhtar Ansari, Sr. DR Respondent by : Sh. M.P. Lohia, CA & Sh. Memen Chandariya, CA Date of hearing : 27/09/2022 Date of pronouncement : 23/12/2022 ORDER PER GAGAN…

M/S N. M. Shah & Bros., Mumbai vs. ACIT Circle - 19(2), Mumbai

In the result, the appeal of the assessee is allowed

ITA 3334/MUM/2019[2012-13]Status: DisposedITAT Mumbai12 Mar 2021AY 2012-13

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiassessment Year: 2012-13

For Appellant: Dr. K. Shivaram, A.RFor Respondent: Shri S. Desh Pande, D.R
Section 271GSection 92CSection 92D(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “B”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI RAM LAL NEGI, JUDICIAL MEMBER Assessment Year: 2012-13 M/s. N.M. Shah & Bros., ACIT, Circle 19(2) 1011, Prasad Chambers, Matru Mandir, Vs. Opera House, Tardeo Road, Mumbai – 400 004 Mumbai PAN: AAAFN1893J (Appellant) (Respondent) Present for: Assessee by : Dr. K. Shivaram, A.R. Revenue by : Shri S. Desh Pande, D.R. Date of Hearing : 28.12.2020 Date of Pronouncement : 12.03.2021 O R D E R Per Rajesh Kumar, Accountant Member: The present appeal has been preferred by the assessee against the order…

DCIT Cen Cir 5(4), Mumbai vs. Decent Dia Jewels P.Ltd, Mumbai

In the result, appeal stands dismissed

ITA 2608/MUM/2017[2011-12]Status: DisposedITAT Mumbai13 Mar 2020AY 2011-12

Bench: Shri Pramod Kumar & Shri Saktijit Dey

For Appellant: Shri Madhur AgarwalFor Respondent: Shri Ujjawal Kumar
Section 271G

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRAMOD KUMAR, VICE PRESIDENT, AND SHRI SAKTIJIT DEY, JUDICIAL MEMBER IT(TP)A no.2608/Mum./2017 (Assessment Year :2011–12) Dy. Commissioner of Income Tax Circle–5(4), Mumbai ……………. Appellant Erstwhile DCIT, CC–37, Mumbai v/s Decent Dia jewels Pvt. Ltd. 103, Shreeji Chambers ……………. Respondent Opera House, Mumbai 400 004 PAN – AADCD3620M Revenue by : Shri Ujjawal Kumar Assessee by : Shri Madhur Agarwal Date of Hearing – 17.02.2020 Date of Order – 13.03.2020 O R D E R PER SAKTIJIT DEY. J.M. The Revenue has filed the present appeal challenging…

Deputy Commissioner of Income-tax, Circle-5(1)(1) v. Ankit Gems (P.) Ltd Mumbai (106 Taxmann.com 243) — Cited in 9 Judgments | BharatTax