First Blue Home Finance Ltd. v. DCIT

59 Taxmann.com 431Reported decision2015#21118 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2017 to 2017.

Judgments citing First Blue Home Finance Ltd. v. DCIT

M/S Tcg Lifesciences Private Limited, Kolkata vs. ACIT, Cir-11(2), Kolkata

In the result ITA No. 121/Kol/2016 is partly allowed while ITA No

ITA 647/KOL/2017[2012-13]Status: DisposedITAT Kolkata17 Nov 2017AY 2012-13

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Shri Waseem Ahmed, Am]

For Appellant: Shri Manoneet Dalal C.AFor Respondent: Shri G.Mallikarjuna, CIT(DR)
Section 143(3)Section 144C(1)Section 92Section 92ASection 92B(1)Section 92CSection 92F

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Sri N.V.Vasudevan, JM & Shri Waseem Ahmed, AM] I.T.A No. 121/Kol/2016 & 647/Kol/2017 Assessment Year : 2011-12 & 2012-13 M/s. TCG Lifesciences Pvt.Ltd. -vs- DCIT, Circle-11(2), (Formerly “TCG Lifesciences Ltd.) Kolkata Kolkata [PAN : AABCC 0401 D] (Appellant) (Respondent) S.A.No.03/Kol/2016 in ITA No.121/Kol/2016 (Assessment Year 2011-12) M/s. TCG Lifesciences Pvt.Ltd. -vs- DCIT, Circle-11(2), (Formerly “TCG Lifesciences Ltd.) Kolkata Kolkata [PAN : AABCC 0401 D] (Petitioner) (Respondent) For the Department : Shri G.Mallikarjuna, CIT(DR)…

M/S Tcg Lifescience Pvt. Ltd., Kolkata vs. DCIT, Cir-11(2), Kolkata

In the result ITA No. 121/Kol/2016 is partly allowed while ITA No

ITA 121/KOL/2016[2011-2012]Status: DisposedITAT Kolkata17 Nov 2017AY 2011-2012

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Shri Waseem Ahmed, Am]

For Appellant: Shri Manoneet Dalal C.AFor Respondent: Shri G.Mallikarjuna, CIT(DR)
Section 143(3)Section 144C(1)Section 92Section 92ASection 92B(1)Section 92CSection 92F

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Sri N.V.Vasudevan, JM & Shri Waseem Ahmed, AM] I.T.A No. 121/Kol/2016 & 647/Kol/2017 Assessment Year : 2011-12 & 2012-13 M/s. TCG Lifesciences Pvt.Ltd. -vs- DCIT, Circle-11(2), (Formerly “TCG Lifesciences Ltd.) Kolkata Kolkata [PAN : AABCC 0401 D] (Appellant) (Respondent) S.A.No.03/Kol/2016 in ITA No.121/Kol/2016 (Assessment Year 2011-12) M/s. TCG Lifesciences Pvt.Ltd. -vs- DCIT, Circle-11(2), (Formerly “TCG Lifesciences Ltd.) Kolkata Kolkata [PAN : AABCC 0401 D] (Petitioner) (Respondent) For the Department : Shri G.Mallikarjuna, CIT(DR)…

M/S Tcg Lifesciences Private Limited, Kolkata vs. DCIT, Circle-11, Kolkata

In the result, appeal by the Revenue is dismissed

ITA 966/KOL/2017[2010-11]Status: DisposedITAT Kolkata22 Sept 2017AY 2010-11

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Shri J.Sudhakar Reddy, Am] I.T.A No. 1053/Kol/2017 Assessment Year : 2010-11 A.C.I.T., Circle-11(2) -Vs.- M/S. Tcg Lifesciences Ltd. Kolkata Kolkata [Pan : Aabcc 0401 D] (Respondent) (Appellant) I.T.A No. 966/Kol/2017 Assessment Year : 2010-11 M/S. Tcg Lifesciences Pvt.Ltd. -Vs- C.I.T.(A)-22, (Formerly “Tcg Lifesciences Ltd.) Kolkata Kolkata [Pan : Aabcc 0401 D] (Respondent) (Appellant) For The Department : Shri G.Mallikarjuna, Cit(Dr) For The Assessee : Shri S.P.Singh, Irs (Rtd.) & Shri Manoneet Dalal & Ms.Gunjan Khanna, Cas Date Of Hearing : 14.09.2017. Date Of Pronouncement : 22.09.2017. Order Per N.V.Vasudevan, Jm

For Appellant: Shri S.P.Singh, IRS (Rtd.) & Shri ManoneetFor Respondent: Shri G.Mallikarjuna, CIT(DR)
Section 92Section 92ASection 92B(1)Section 92CSection 92F

…w. 17. The learned DR submitted that the transaction of investment in shares of AE cannot be said to be not an international transaction. He further placed reliance on the decision of the Delhi ITAT in the case of First Blue Home Finance Ltd. Vs. DCIT (2015) 59 Taxmann.com 431 (Delhi-Trib.). In the aforesaid decision the ratio laid down is that in a case of issue of shares by Indian resident company to its AE Non- resident, there is no provision in Chapter X mandating addition on account of less share premium received also consequential interest on resultant deemed loan. The decision cited by the learned DR in f…

ACIT, Circle-11(2), Kolkata vs. M/S. Tcg Lifesciences Limited., Kolkata

In the result, appeal by the Revenue is dismissed

ITA 1053/KOL/2017[2010-11]Status: DisposedITAT Kolkata22 Sept 2017AY 2010-11

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Shri J.Sudhakar Reddy, Am] I.T.A No. 1053/Kol/2017 Assessment Year : 2010-11 A.C.I.T., Circle-11(2) -Vs.- M/S. Tcg Lifesciences Ltd. Kolkata Kolkata [Pan : Aabcc 0401 D] (Respondent) (Appellant) I.T.A No. 966/Kol/2017 Assessment Year : 2010-11 M/S. Tcg Lifesciences Pvt.Ltd. -Vs- C.I.T.(A)-22, (Formerly “Tcg Lifesciences Ltd.) Kolkata Kolkata [Pan : Aabcc 0401 D] (Respondent) (Appellant) For The Department : Shri G.Mallikarjuna, Cit(Dr) For The Assessee : Shri S.P.Singh, Irs (Rtd.) & Shri Manoneet Dalal & Ms.Gunjan Khanna, Cas Date Of Hearing : 14.09.2017. Date Of Pronouncement : 22.09.2017. Order Per N.V.Vasudevan, Jm

For Appellant: Shri S.P.Singh, IRS (Rtd.) & Shri ManoneetFor Respondent: Shri G.Mallikarjuna, CIT(DR)
Section 92Section 92ASection 92B(1)Section 92CSection 92F

…w. 17. The learned DR submitted that the transaction of investment in shares of AE cannot be said to be not an international transaction. He further placed reliance on the decision of the Delhi ITAT in the case of First Blue Home Finance Ltd. Vs. DCIT (2015) 59 Taxmann.com 431 (Delhi-Trib.). In the aforesaid decision the ratio laid down is that in a case of issue of shares by Indian resident company to its AE Non- resident, there is no provision in Chapter X mandating addition on account of less share premium received also consequential interest on resultant deemed loan. The decision cited by the learned DR in f…

First Blue Home Finance Ltd. v. DCIT (59 Taxmann.com 431) — Cited in 4 Judgments | BharatTax