East West Rescue (P) Ltd. v. DCIT, Circle-3(1), New Delhi

50 Taxmann.com 271Reported decision2014#25169 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2024.

Judgments citing East West Rescue (P) Ltd. v. DCIT, Circle-3(1), New Delhi

Rishra Investments Ltd., Kolkata vs. I.T.O., Ward-1(4), Kolkata

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 496/KOL/2022[2013-2014]Status: DisposedITAT Kolkata05 Jun 2024AY 2013-2014

Bench: Dr. Manish Borad & Pradip Kumar Choubey

Section 115JSection 143(2)Section 143(3)Section 14ASection 250Section 254(2)

…t is under obligation to establish the extent of expenditure out of all the accounts debited to the Profit and Loss Account as such appellant would not make investment in isolation. The Hon'ble ITAT Delhi in the case of Joint Investments Pvt. Ltd. reported in 50 Taxmann.com 271 has held that for making disallowance u/s. 14A it is mandatory to consider all the limbs of rule 8D(2). The appellant has not considered the provisions of rule 8D(2)(iii) as prescribed for making disallowance u/s. 14A r.w.r. 8D. …………………………………………. …………………………………………. In view of the above facts and that no further evidences or arguments have b…

Mr. Manoharlal Tandon, Mumbai vs. ACIT_9(1)(1), Mumbai

In the result the appeal filed by the assessee is allowed for statistical purposes

ITA 5334/MUM/2019[2016-17]Status: DisposedITAT Mumbai28 Apr 2022AY 2016-17

Bench: Shri Pavan Kumar Gadale & Shri Gagan Goyalmr. Manoharlal Tandon Vs. Acit – 9(1)(1) Plot No.35 (Pr), C-2, Aayakar Bhavan, Tandon Beach House, M.K.Road, Azad Road, Santacruz (W) Mumbai-400020 Mumbai-400049 Pan/Gir No. : Aaapt2929F Appellant .. Respondent Appellant By : Dr. K Shivram.Ar Respondent By : Mr.T. Shankar.Dr Date Of Hearing 13.04.2022 Date Of Pronouncement 25.04.2022 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Assessee Has Filed The Appeal Against The Order Of The Commissioner Of Income Tax (Appeals)-16, Thane Passed U/S 143(3) & 250 Of The Act. The Assessee Has Filed The Following Grounds Of Appeal:

For Appellant: Dr. K Shivram.ARFor Respondent: Mr.T. Shankar.DR

Section 10(34)Section 14Section 143(1)Section 143(2)Section 143(3)Section 14ASection 94(7)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & SHRI GAGAN GOYAL, ACCOUNTANT MEMBER Mr. Manoharlal Tandon Vs. ACIT – 9(1)(1) Plot No.35 (PR), C-2, Aayakar Bhavan, Tandon Beach House, M.K.road, Azad Road, Santacruz (W) Mumbai-400020 Mumbai-400049 PAN/GIR No. : AAAPT2929F Appellant .. Respondent Appellant by : Dr. K Shivram.AR Respondent by : Mr.T. Shankar.DR Date of Hearing 13.04.2022 Date of Pronouncement 25.04.2022 आदेश / O R D E R PER PAVAN KUMAR GADALE JM: The assessee has filed the appeal against the order of the Commissioner of Income Tax (Appeals)…

Eih Limited, Kolkata vs. DCIT, Cir-8(1)Kol., Kolkata

In the result, assessee’s appeal stands partly allowed for statistical purpose

ITA 117/KOL/2017[2012-13]Status: DisposedITAT Kolkata16 May 2018AY 2012-13

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmedassessment Year :2012-13 Eih Ltd V/S. Dcit, Circle-8(1), 4, Mangoe Lane, Aayakar Bhawan, P-7, Kolkata-700 001 Chowringhee Square, [Pan No.Aaace 6898 B] Kolkata-69 .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Ravi Sharma, Ar अपीलाथ" क" ओर से/By Appellant Shri P.K. Srihari, Cit-Dr ""यथ" क" ओर से/By Respondent 27-02-2018 सुनवाई क" तार"ख/Date Of Hearing 16-05-2018 घोषणा क" तार"ख/Date Of Pronouncement आदेश /O R D E R Per Waseem Ahmed:- This Appeal By The Assessee Is Directed Against The Order Of Dispute Resolution Panel-2, (Drp For Short) Dated 17.10.2016. Assessment Was Framed By Dcit, Circle-8(1), Kolkata U/S 144C(13)/143(3) Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) Vide His Order Dated 29.11.2016 For Assessment Year 2012-13 & Grounds Raised By Assessee Read As Under:- “1.0 Determination Of Arm'S Length Price For Corporate Guarantee Fees 1.1 On The Facts & In The Circumstances Of The Case & In Law, The Learned Transfer Pricing Officer (Hereinafter Referred To As "Ld, Tpo") & Accordingly Learned Assessing Officer (Hereinafter Referred To As "Ld. Ao") Erred In Treating The Corporate Guarantee Extended By The Appellant To Its Associated Enterprise (Ae) As International Transaction & Dispute Resolution Panel (Hereinafter Referred To As "Ld, Panel") Erred In Confirming The Same As An International Transaction Without Appreciating The Fact That It Does Not Fall Within The Ambit Of "International Transaction" U/S 92B Of The Act. 1.2 The Ld.Ao/Tpo & The Ld. Panel Failed To Appreciate The Fact That Corporate Guarantee Has Been Advanced By The Appellant As A Matter Of Commercial Prudence To Protect The Business Interest Of The Group By Fulfilling

Section 14Section 144C(13)Section 14ASection 14A(2)Section 92B

…आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri N.V.Vasudevan, Judicial Member and Shri Waseem Ahmed, Accountant Member Assessment Year :2012-13 EIH Ltd V/s. DCIT, Circle-8(1), 4, Mangoe Lane, Aayakar Bhawan, P-7, Kolkata-700 001 Chowringhee Square, [PAN No.AAACE 6898 B] Kolkata-69 .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Ravi Sharma, AR अपीलाथ" क" ओर से/By Appellant Shri P.K. Srihari, CIT-DR ""यथ" क" ओर से/By Respondent 27-02-2018 सुनवाई क" तार"ख/Date of Hearing 16-05-2018 घोषणा क" तार"ख/Date of Pronouncement आदेश /O R D E R PER Waseem Ahm…