Everest Kento Cylinder Ltd. v. Asstt. CIT

56 Taxmann.com 361Supreme Court of India2015#3199 most cited

What is Everest Kento Cylinder Ltd. v. Asstt. CIT authority for?

An assessee must provide evidence to prove the actual rendering of services for expenses claimed, as each assessment year is a separate unit of assessment and res judicata or consistency principles do not override the burden of proof.

37

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2025.

Also referred to as

Everest Kento Cylinder Ltd. v. Asstt. CIT · 56 Taxmann.com 361 · SC 2015 · burden of proof · actual rendering of services · res judicata · assessment year · independent unit

Sections most often in play

Section 143(3)Section 234BSection 36(1)(va)Section 92CASection 115JBSection 144Section 1961Section 2(24)(x)

Issues it is cited on

goodwill arising on amalgamationinterest on outstanding receivablessection 43(6)(c)section 36(l)(va)section 92b(1)section 2(11)minimum alternate taxsection 43(6)opening wdvsection 92btransferor companycorporate guarantee

Judgments citing Everest Kento Cylinder Ltd. v. Asstt. CIT

Epam Systems India Private Limited (Previously Known As M/S Alliances Global Service It India Private Limited ), Hyderabad vs. DCIT., Circle-1(1), Hyderabad

In the result, appeal of the assessee is partly allowed

ITA 148/HYD/2015[2010-11]Status: DisposedITAT Hyderabad07 Sept 2022AY 2010-11

Bench: Shri Rama Kanta Panda & Shri K.Narasimha Chary

For Appellant: Shri UtpalsenFor Respondent: 29/07/2022
Section 143(3)Section 144CSection 92Section 92B

…आयकर अपील"य अ"धकरण, हैदराबाद पीठ म" IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”, HYDERABAD BEFORE SHRI RAMA KANTA PANDA, ACCOUNTANT MEMBER & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं / ITA No. 148/Hyd/2015 ("नधा"रण वष" / Assessment Year: 2010-11) EPAM Systems India Private Vs. Deputy Commissioner of Limited, Income Tax, (Previously known as Circle-1(1), M/s.Alliance Global Services Hyderabad IT India Private Limited) Raidurg Village, Serilingampally Mandal [PAN No. AAACW2012R] अपीलाथ" / Appellant "" यथ" / Respondent "नधा"रती "वारा/Assessee by: Shri Utpalsen, Shri Aliasgar Rampurwala & Sh…

Afton Chemical India Private Limited, Hyderabad vs. Income Tax Officer, Ward-1(2), Hyderabad

In the result, appeal of the assessee is partly allowed for statistical purposes

ITA 1467/HYD/2019[2015-16]Status: DisposedITAT Hyderabad02 Sept 2022AY 2015-16

Bench: Shri Rama Kanta Panda & Shri K.Narasimha Chary

For Appellant: Shri Aliasgar Rampurwala &For Respondent: Shri Rajendra Kumar, CIT-DR
Section 143(3)

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”, HYDERABAD BEFORE SHRI RAMA KANTA PANDA, ACCOUNTANT MEMBER & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं / ITA No. 1467/Hyd/2019 (निर्धारण वर्ा / Assessment Year: 2015-16) Afton Chemical India Vs. Income Tax Officer, Private Limited, Ward-1(2), Hyderabad Hyderabad [PAN No. AADCP3112G] अपीलधर्थी / Appellant प्रत्‍यर्थी / Respondent निर्धाररती द्वधरध / Assessee by: Shri Aliasgar Rampurwala & Shri Pratheek Shah, ARs रधजस्‍व द्वधरध / Revenue by: Shri Rajendra Kumar, CIT-DR सुिवधई की तधरीख/Date of hearing: 27/07/20…

DCIT, Circle-2(1)(1), Baroda vs. M/S. Sun Pharmaceuticals Industries Ltd., Baroda

In the result, the appeal of the Revenue is partly allowed

ITA 1520/AHD/2018[2013-14]Status: DisposedITAT Ahmedabad24 Aug 2022AY 2013-14

Bench: Shri Mahavir Prasad, Judicial Memebr & Shri Waseem Ahmed, Accountant Memebr

For Appellant: Advocate & Shri Parin Shah
Section 10Section 115JSection 28

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘D’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMEBR & SHRI WASEEM AHMED, ACCOUNTANT MEMEBR आयकर अपील सं./I.T.A. Nos. 1462 & 1463/Ahd/2018, 1519 & 1520/Ahd/2018 ("नधा"रण वष" / Assessment Years : 2011-12 & 2013-14) Sun Pharmaceutical बनाम/ Assistant Commissioner Industries Ltd. of Income Tax / Deputy Vs. “SPARC”, Tandalja, Commissioner of Vadodara - 390012 Income-tax, Central Circle- 2(1)(1), Vadodara & Deputy Commissioner of M/s. Sun Income Tax, Pharmaceuticals Circle- 2(1)(1), 4th Floor, Industries Ltd. Aaya…

DCIT, Circle-2(1)(1), Baroda vs. M/S. Sun Pharmaceuticals Industries Ltd., Baroda

In the result, the appeal of the Revenue is partly allowed

ITA 1519/AHD/2018[2011-12]Status: DisposedITAT Ahmedabad24 Aug 2022AY 2011-12

Bench: Shri Mahavir Prasad, Judicial Memebr & Shri Waseem Ahmed, Accountant Memebr

For Appellant: Advocate & Shri Parin Shah
Section 10Section 115JSection 28

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘D’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMEBR & SHRI WASEEM AHMED, ACCOUNTANT MEMEBR आयकर अपील सं./I.T.A. Nos. 1462 & 1463/Ahd/2018, 1519 & 1520/Ahd/2018 ("नधा"रण वष" / Assessment Years : 2011-12 & 2013-14) Sun Pharmaceutical बनाम/ Assistant Commissioner Industries Ltd. of Income Tax / Deputy Vs. “SPARC”, Tandalja, Commissioner of Vadodara - 390012 Income-tax, Central Circle- 2(1)(1), Vadodara & Deputy Commissioner of M/s. Sun Income Tax, Pharmaceuticals Circle- 2(1)(1), 4th Floor, Industries Ltd. Aaya…

Sun Pharmaceuticals Industries Limited, Vadodara vs. The Deputy Commissioner of Income Tax, Central Circle-2(1)(1), Baroda

In the result, the appeal of the Revenue is partly allowed

ITA 1463/AHD/2018[2013-14]Status: DisposedITAT Ahmedabad24 Aug 2022AY 2013-14

Bench: Shri Mahavir Prasad, Judicial Memebr & Shri Waseem Ahmed, Accountant Memebr

For Appellant: Advocate & Shri Parin Shah
Section 10Section 115JSection 28

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘D’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMEBR & SHRI WASEEM AHMED, ACCOUNTANT MEMEBR आयकर अपील सं./I.T.A. Nos. 1462 & 1463/Ahd/2018, 1519 & 1520/Ahd/2018 ("नधा"रण वष" / Assessment Years : 2011-12 & 2013-14) Sun Pharmaceutical बनाम/ Assistant Commissioner Industries Ltd. of Income Tax / Deputy Vs. “SPARC”, Tandalja, Commissioner of Vadodara - 390012 Income-tax, Central Circle- 2(1)(1), Vadodara & Deputy Commissioner of M/s. Sun Income Tax, Pharmaceuticals Circle- 2(1)(1), 4th Floor, Industries Ltd. Aaya…

Sun Pharmaceuticals Industries Limited, Vadodara vs. The Asst. Commissioner of Income Tax, Central Circle-2(1)(1), Baroda

In the result, the appeal of the Revenue is partly allowed

ITA 1462/AHD/2018[2011-12]Status: DisposedITAT Ahmedabad24 Aug 2022AY 2011-12

Bench: Shri Mahavir Prasad, Judicial Memebr & Shri Waseem Ahmed, Accountant Memebr

For Appellant: Advocate & Shri Parin Shah
Section 10Section 115JSection 28

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘D’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMEBR & SHRI WASEEM AHMED, ACCOUNTANT MEMEBR आयकर अपील सं./I.T.A. Nos. 1462 & 1463/Ahd/2018, 1519 & 1520/Ahd/2018 ("नधा"रण वष" / Assessment Years : 2011-12 & 2013-14) Sun Pharmaceutical बनाम/ Assistant Commissioner Industries Ltd. of Income Tax / Deputy Vs. “SPARC”, Tandalja, Commissioner of Vadodara - 390012 Income-tax, Central Circle- 2(1)(1), Vadodara & Deputy Commissioner of M/s. Sun Income Tax, Pharmaceuticals Circle- 2(1)(1), 4th Floor, Industries Ltd. Aaya…

The DCIT, Circle-1(1)(1), Ahmedabad vs. M/S. Adani Enterprise Ltd, Ahmedabad

In the result appeal of the Revenue is hereby partly allowed

ITA 523/AHD/2020[2016-17]Status: DisposedITAT Ahmedabad17 Aug 2022AY 2016-17

Bench: Shri Mahavir Prasad & Shri Waseem Ahmed

For Respondent: Shri Vartik Choksi, A.R
Section 1Section 143(3)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’D’’BENCH, AHMEDABAD BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER Asstt. Sr.No. ITA No. Name of Appellant Name of Respondent Year M/s Adani Enterprises Ltd., Adani House, Nr. No.285/Ahd/2020 D.C.I.T, Mithakhali Six Roads, & 2013-14 1-2 Circle-1(1)(1), Navrangpura, C.O. Ahmedabad Ahmedabad. No.81/Ahd/2020 PAN :AABCA2804L M/s Adani Enterprises Ltd., Adani House, Nr. No.336/Ahd/2020 D.C.I.T, Mithakhali Six Roads, With 3-4 2014-15 Circle-1(1)(1), Navrangpura, C.O. Ahmedabad Ahmedabad. No.80/Ahd/2020…

The DCIT Circle-1(1)(1), Ahmedabad vs. M/S. Adani Enterprise Ltd, Ahmedabad

In the result appeal of the Revenue is hereby partly allowed

ITA 472/AHD/2020[2015-16]Status: DisposedITAT Ahmedabad17 Aug 2022AY 2015-16

Bench: Shri Mahavir Prasad & Shri Waseem Ahmed

For Respondent: Shri Vartik Choksi, A.R
Section 1Section 143(3)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’D’’BENCH, AHMEDABAD BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER Asstt. Sr.No. ITA No. Name of Appellant Name of Respondent Year M/s Adani Enterprises Ltd., Adani House, Nr. No.285/Ahd/2020 D.C.I.T, Mithakhali Six Roads, & 2013-14 1-2 Circle-1(1)(1), Navrangpura, C.O. Ahmedabad Ahmedabad. No.81/Ahd/2020 PAN :AABCA2804L M/s Adani Enterprises Ltd., Adani House, Nr. No.336/Ahd/2020 D.C.I.T, Mithakhali Six Roads, With 3-4 2014-15 Circle-1(1)(1), Navrangpura, C.O. Ahmedabad Ahmedabad. No.80/Ahd/2020…

DCIT, Circle-1(1)(1), Ahmedabad vs. Adani Enterprises Ltd., Ahmedabad

In the result appeal of the Revenue is hereby partly allowed

ITA 336/AHD/2020[2014-15]Status: DisposedITAT Ahmedabad17 Aug 2022AY 2014-15

Bench: Shri Mahavir Prasad & Shri Waseem Ahmed

For Respondent: Shri Vartik Choksi, A.R
Section 1Section 143(3)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’D’’BENCH, AHMEDABAD BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER Asstt. Sr.No. ITA No. Name of Appellant Name of Respondent Year M/s Adani Enterprises Ltd., Adani House, Nr. No.285/Ahd/2020 D.C.I.T, Mithakhali Six Roads, & 2013-14 1-2 Circle-1(1)(1), Navrangpura, C.O. Ahmedabad Ahmedabad. No.81/Ahd/2020 PAN :AABCA2804L M/s Adani Enterprises Ltd., Adani House, Nr. No.336/Ahd/2020 D.C.I.T, Mithakhali Six Roads, With 3-4 2014-15 Circle-1(1)(1), Navrangpura, C.O. Ahmedabad Ahmedabad. No.80/Ahd/2020…

DCIT, Circle-1(1)(1), Ahmedabad vs. Adani Enterprises Ltd., Ahmedabad

In the result appeal of the Revenue is hereby partly allowed

ITA 285/AHD/2020[2013-14]Status: DisposedITAT Ahmedabad17 Aug 2022AY 2013-14

Bench: Shri Mahavir Prasad & Shri Waseem Ahmed

For Respondent: Shri Vartik Choksi, A.R
Section 1Section 143(3)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’D’’BENCH, AHMEDABAD BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER Asstt. Sr.No. ITA No. Name of Appellant Name of Respondent Year M/s Adani Enterprises Ltd., Adani House, Nr. No.285/Ahd/2020 D.C.I.T, Mithakhali Six Roads, & 2013-14 1-2 Circle-1(1)(1), Navrangpura, C.O. Ahmedabad Ahmedabad. No.81/Ahd/2020 PAN :AABCA2804L M/s Adani Enterprises Ltd., Adani House, Nr. No.336/Ahd/2020 D.C.I.T, Mithakhali Six Roads, With 3-4 2014-15 Circle-1(1)(1), Navrangpura, C.O. Ahmedabad Ahmedabad. No.80/Ahd/2020…

Adani Enterprises Ltd., Ahmedabad vs. The Dy. Commissioner of Income Tax, Circle-1(1)(1), Ahmedabad

Appeal of the Revenue is hereby dismissed

ITA 2035/AHD/2016[2011-12]Status: DisposedITAT Ahmedabad15 Jul 2022AY 2011-12

Bench: Shri Mahavir Prasad & Shri Waseem Ahmedasstt. Sr.No.

For Appellant: Shri S.N. Soparkar, Sr. Advocate with Shri Vartik Choksi, A.RFor Respondent: Shri Mohd. Usman, C.I.T.DR
Section 143(3)Section 28Section 35Section 92C

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’D’’ BENCH, AHMEDABAD BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER Asstt. Sr.No. ITA No. Name of Appellant Name of Respondent Year Adani Enterprises Ltd., Adani House, Nr. Mithakhali Six Roads, No.2035/Ahd/2016 2011-12 D.C.I.T, Navrangpura, 1-2. & & Circle-1(1)(1), Ahmedabad. No.941/Ahd/2018 2012-13 Ahmedabad PAN :AABCA2804L Adani Enterprises Ltd., Adani House, Nr. No.2030/Ahd/2016 2011-12 D.C.I.T, Mithakhali Six Roads, 3-4 & & Circle-1(1)(1), Navrangpura, No.913/Ahd/2018 2012-13 Ahmedabad Ahmeda…

Jay Chemical Industries Ltd., Ahmedabad vs. The Dy. Commissioner of Income Tax, Circle-2(1)2, Ahmedabad

Appeal of the Revenue is dismissed

ITA 1724/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad29 Apr 2022AY 2012-13
For Appellant: Shri Nimesh Vayawala, A.RFor Respondent: Shri Rajdeep Singh, Sr.D.R
Section 14ASection 250(6)Section 40Section 92C

…the facts that the assessee was unable to lead evidence to prove the factum of actual rendering of services by such recipients. Revenue's case is directly covered by the decision of Hon'ble Supreme Court in the case of Premier Breweries Ltd vs CIT Cochin 2015 56 Taxmann.com 361 (SC). 1.1 The Ld. CIT(A) has failed to appreciate that the principle of res-judicata does not apply to the IT. proceedings and every year being an independent and separate unit of assessment, the burden of proof was on the assessee to independently prove the genuineness of the claim of such expenses during the C.Y. 1.2 The Ld. CIT(A) has…

Torrent Pharmaceuticals Ltd., Ahmedabad vs. The Deputy Commissioner of Income Tax (OSD) Circle-8, Ahmedabad

In the result appeal of the Revenue is partly allowed

ITA 1285/AHD/2017[2009-10]Status: DisposedITAT Ahmedabad22 Feb 2022AY 2009-10

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./Ita.No.1285 & 1286/Ahd/2017 िनधा"रण वष"/Asstt. Year: 2009-10 & 2010-11 & Ita No.1396 & 1397/Ahd/2018 Asstt.Year 2011-12 & 2012-13 Torrent Pharmaceuticals Ltd. Acit, Circle-4(1)(2) Torrent House Ahmedabad. Vs. Off.Ashram Road Ahmedabad 380 009. आयकर अपील सं./Ita.No.1327 & 1328/Ahd/2017 िनधा"रण वष"/ Asstt. Year: 2009-10 & 2010-11 & आयकर अपील सं./Ita.No.1414 & 1415/Ahd/2018 िनधा"रण वष"/ Asstt. Year: 2011-12 & 2012-13 Acit, Circle-4(1)(2) Torrent Pharmaceuticals Ltd. Ahmedabad. Torrent House Vs. Off.Ashram Road Ahmedabad 380 009. (Applicant) (Responent) Assessee By : Shri Vartik Choksi, With Shri Biren Shah, Ars. Revenue By : Shri Mohd. Usman, Cit-Dr सुनवाई क" तारीख/Date Of Hearing : 23/11/2021 घोषणा क" तारीख /Date Of Pronouncement: 22/02/2022 आदेश/O R D E R Per Bench

For Appellant: Shri Vartik Choksi, With Shri Biren Shah, ARsFor Respondent: Shri Mohd. Usman, CIT-DR
Section 139(1)Section 143(3)Section 35Section 80Section 92C

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ । IN THE INCOME TAX APPELLATE TRIBUNAL, “D” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND Ms. MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./ITA.No.1285 and 1286/Ahd/2017 िनधा"रण वष"/Asstt. Year: 2009-10 and 2010-11 AND ITA No.1396 and 1397/Ahd/2018 Asstt.Year 2011-12 and 2012-13 Torrent Pharmaceuticals Ltd. ACIT, Circle-4(1)(2) Torrent House Ahmedabad. Vs. Off.Ashram Road Ahmedabad 380 009. आयकर अपील सं./ITA.No.1327 and 1328/Ahd/2017 िनधा"रण वष"/ Asstt. Year: 2009-10 and 2010-11 AND आयकर अपील सं./ITA.No.1414 and 1415/Ahd/2018 िनधा"रण वष"/ Asstt. Year: 2011-12…

The Dy.CIT., Circle-2(1)(1), Ahmedabad vs. Inductotherm (India) Private Ltd., Ahmedabad

In the result, the appeal of the revenue is dismissed

ITA 975/AHD/2018[2012-13]Status: DisposedITAT Ahmedabad23 Sept 2021AY 2012-13
For Appellant: Shri Dhanesh Bafna, A.RFor Respondent: Shri Purshottam Kumar, Sr. D.R
Section 143(2)Section 143(3)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH (Conducted Through Virtual Court) Before: Shri Mahavir Prasad, Judicial Member And Shri Amarjit Singh, Accountant Member Assessment Year 2012-13 The Dy. CIT, Inductotherm (India) Circle-2(1)(1), Pvt. Ltd. Plot No. Ahmedabad Vs SM-6, Road No. 1, (Appellant) Sanand Industrial Estate, Bol Village Sanand Ahmedabad PAN: AAACI3672B (Respondent) C.O. 127/Ahd/2019 (In ITA No. 975/Ahd/2018) Assessment Year 2012-13 Inductotherm (India) Pvt. The Dy. CIT, Ltd. Plot No. SM-6, Road Circle-2(1)(1), No. 1, Sanand Industrial Vs Ahmedabad Estate, Bol Village Sanand…

Thy ACIT, Circle-2(1)(2), Ahmedabad vs. M & B Engineering Limited, Ahmedabad

In the result, the appeal filed by the Revenue is dismissed

ITA 370/AHD/2018[2013-14]Status: DisposedITAT Ahmedabad22 Oct 2019AY 2013-14

Bench: Shri Pradip Kumar Kedia & Shri Mahavir Prasad

For Appellant: Shri Lalit P. Jain, Sr. D.R
Section 195Section 195(2)Section 40Section 5Section 5(2)(b)Section 9Section 9(1)(i)Section 9(1)(vii)

…g the facts that the assessee was unable to lead evidence to prove the factum of actual rendering of services by such recipients. Reference in this regard is made to the decision of Hon'ble Supreme Court in the case of Premier Breweries Ltd vs CIT Cochin 2015 56 Taxmann.com 361 (SC) . 1.1 Without prejudice to the above, the Ld. CIT(A) has erred in law on facts in deleting the disallowance u/s. 40(a)(i) of the IT. Act on export commission payments made to the Non-resident Agents solely relying on the decision of the Hon'ble Supreme Court in the case of CIT vs. Toshuku Ltd. (1980) 125 ITR 525 (SC) which is no more…

Videocon Industries Ltd, Mumbai vs. DCIT RG 3(3)(2), Mumbai

In the result assessee’s appeal is partly allowed

ITA 1310/MUM/2016[2011-12]Status: DisposedITAT Mumbai24 Feb 2017AY 2011-12

Bench: Shri R.C. Sharma & Shri Amit Shuklaassessment Year: 2011-12

For Appellant: Shri Arvind Sonde, A.RFor Respondent: Shri N.K. Chand, D.R
Section 115JSection 143(3)Section 144C(5)Section 14ASection 234BSection 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “K”, MUMBAI BEFORE SHRI R.C. SHARMA, ACCOUNTANT MEMBER AND SHRI AMIT SHUKLA, JUDICIAL MEMBER Assessment Year: 2011-12 M/s. Videcon Industries The Deputy Commissioner Ltd.,171-C, Mittal Court, of Income Tax, Range Vs. Nariman Point, 3(3)(2), Aayakar Bhavan, Mumbai – 400 021 M.K. Road, PAN: AABCV4012H Mumbai-400 020 (Appellant) (Respondent) Present for: Assessee by : Shri Arvind Sonde, A.R. Revenue by : Shri N.K. Chand, D.R. Date of Hearing : 17.01.2017 Date of Pronouncement: 24.02.2017 O R D E R Per Amit Shukla, Judicial Member: The aforesaid appeal has b…

Saurashtra Fuels P.Ltd, Mumbai vs. Asst CIT Cir 3(3), Mumbai

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 7452/MUM/2013[2010-11]Status: DisposedITAT Mumbai25 Aug 2016AY 2010-11

Bench: Shri Shailendra Kumar Yadav, Jm & Shri Rajesh Kumar, Am आयकर अपीऱ सं./I.T.A. No.7452/Mum/2013 (ननधधारण वषा / Assessment Year : 2010-11) बनधम/ M/S Saurashtra Fuels Pvt Ltd- Asstt Commissioner Of Income 93-C, Mittal Tower, Tax, Circle-3(3), Vs. Nariman Point, Room No.609, Aayakar Bhavan, Mumbai-400021 Mumbai-400020

Section 10(34)Section 115JSection 143(1)Section 143(2)Section 14A

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ “ई” म ुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI SHAILENDRA KUMAR YADAV, JM AND SHRI RAJESH KUMAR, AM आयकर अपीऱ सं./I.T.A. No.7452/Mum/2013 (ननधधारण वषा / Assessment Year : 2010-11) बनधम/ M/s Saurashtra Fuels Pvt Ltd- Asstt Commissioner of Income 93-C, Mittal Tower, Tax, Circle-3(3), Vs. Nariman Point, Room No.609, Aayakar Bhavan, Mumbai-400021 Mumbai-400020 स्थधयी ऱेखध सं./ PAN : AAACS7271G अपीऱार्थी ओर से / Assessee by Shri B V Jhaveri प्रत्यर्थी की ओर से/Revenue by Shri Manjunatha Swamy सुनवाई की तारीख / Date of Hearing : 9.06.2016 घोषणा की ता…