FIS Global Business Solutions India (P.) Ltd. v. ACIT

102 Taxmann.com 471High Court2019#21967 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2020.

Judgments citing FIS Global Business Solutions India (P.) Ltd. v. ACIT

INCOME TAX 11(2)(3), MUMBAI vs. SONU SYNTHETIC LTD, MUMBAI

In the result, the appeal of the Revenue is dismissed and the cross objection of the assessee is also dismissed

ITA 5291/MUM/2017[2006-07]Status: DisposedITAT Mumbai06 Oct 2020AY 2006-07

Bench: Shri Rajesh Kumar & Shri Amarjit Singhassessment Year: 2006-07 Income Tax Officer – M/S. Sonu Synthetics 11(2)(3), Ltd., Room No.425, 131/B, Sanjay Bldg. Aayakar Bhavan, No.6, Vs. M.K. Road, Mittal Indl. Estate, Mumbai - 400020 Andheri Kurla Road, Andheri East, Mumbai – 400 059 Pan: Aadcs5012J (Appellant) (Respondent) Co No.42/M/2019 (Arising Out Of Ita No.5291/M/2017) Assessment Year: 2006-07 Income Tax Officer – M/S. Sonu Synthetics 11(2)(3), Ltd., Room No.425, 131/B, Sanjay Bldg. Aayakar Bhavan, No.6, Vs. M.K. Road, Mittal Indl. Estate, Mumbai - 400020 Andheri Kurla Road, Andheri East, Mumbai – 400 059 Pan: Aadcs5012J (Appellant) (Respondent) Present For: Assessee By : Shri Dharmesh Shah, A.R. Revenue By : Shri Sandeep Raj, D.R. Date Of Hearing : 22.09.2020 Date Of Pronouncement : 06.10.2020 O R D E R Per Rajesh Kumar: The Above Titled Appeal By The Revenue & Cross Objection By The Assessee Have Been Preferred Against The Order Dated

For Appellant: Shri Dharmesh Shah, A.RFor Respondent: Shri Sandeep Raj, D.R

Section 143(3)Section 147Section 254

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “G”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, JUDICIAL MEMBER Assessment Year: 2006-07 Income Tax Officer – M/s. Sonu Synthetics 11(2)(3), Ltd., Room No.425, 131/B, Sanjay Bldg. Aayakar Bhavan, No.6, Vs. M.K. Road, Mittal Indl. Estate, Mumbai - 400020 Andheri Kurla Road, Andheri East, Mumbai – 400 059 PAN: AADCS5012J (Appellant) (Respondent) CO No.42/M/2019 (Arising out of ITA No.5291/M/2017) Assessment Year: 2006-07 Income Tax Officer – M/s. Sonu Synthetics 11(2)(3), Ltd., Room No.425, 131/B, Sanjay Bldg. Aayakar Bhavan, No.6,…

ASST CIT 24(3), MUMBAI vs. NANAVATI CONSTRUCTIONS, MUMBAI

In the result, the appeal of the Revenue is dismissed

ITA 2424/MUM/2017[2009-10]Status: DisposedITAT Mumbai19 Dec 2019AY 2009-10

Bench: Shri Vikas Awasthy & Shri Rajesh Kumarassessment Year: 2009-10

For Appellant: Shri B.V. Jhaveri, A.RFor Respondent: Ms. Kavita P. Kaushik, D.R

Section 131Section 143(1)Section 143(3)Section 147Section 148Section 148(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “B”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER Assessment Year: 2009-10 ACIT 24(3), M/s. Nanavati Office of the ACIT-24(3), Constructions, R.No.413, 52, Sarvodya Indl. Estate, 4TH Floor, Vs. Mahakali Caves Road, Piramal Chambers, Andheri (East), Lalbaug, Mumbai- 400 093 Parel, PAN: AAFFN9695M Mumbai – 400 012 (Appellant) (Respondent) Present for: Assessee by : Shri B.V. Jhaveri, A.R. Revenue by : Ms. Kavita P. Kaushik, D.R. Date of Hearing : 12.09.2019 Date of Pronouncement : 19.12.2019 O R D E R Per Rajesh K…

DCIT CIR 3(1), MUMBAI vs. ICICI BANK LTD, MUMBAI

ITA 5191/MUM/2009[2004-05]Status: DisposedITAT Mumbai03 Jul 2019AY 2004-05

Bench: Hon’Ble Shri Saktijit Dey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ I.T.A. No.5191/Mum/2009 (िनधा"रण वष" / Assessment Year: 2004-05) Dcit-Circle 3(1) Icici Bank Limited बनाम Room No.607, 6Th Floor नाम/ नाम नाम Icici Bank Towers Aaykar Bhavan Bandra-Kurla Complex Vs. Mumbai-400 020. Mumbai-400 051. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaaci-1195-H (अपीलाथ" / Appellant) (ू"यथ" / Respondent) : & C.O. No.127/Mum/2010 [Arising Out Of I.T.A. No.5191/Mum/2009] (िनधा"रण वष" / Assessment Year: 2004-05) Icici Bank Limited Dcit-Circle 3(1) बनाम नाम नाम/ नाम Room No.607, 6Th Floor Icici Bank Towers Bandra-Kurla Complex Aaykar Bhavan Vs. Mumbai-400 051. Mumbai-400 020. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaaci 1195 H (""ा"ेप ""ा"ेप ""ा"ेप /Cross Objector) ""ा"ेप (ू"यथ" / Respondent) :

For Appellant: Ms. Aarti Vissanji-Ld. ARFor Respondent: Shri P.C. Chhotaray -Ld.DR

Section 10Section 143(2)Section 143(3)Section 147Section 148Section 35DSection 36(1)(vii)

…decision of Hon’ble Bombay High Court rendered in ICICI Home Finance Co. Ltd. [210 Taxman 67] & the decision of Hon’ble Delhi High Court rendered in Carlton Overseas (P) Ltd. [319 ITR 295] relied upon in FIS Global Business Solutions India (P.) Ltd. vs. ACIT [102 Taxmann.com 471] for the submissions that assessment could not be reopened merely on audit objections. 4.1.2 Regarding unpaid bonus disallowable u/s 43B, it has been submitted that the said amount was duly reflected as unpaid liability in the Tax Audit Report and the same had remained to be added back inadvertently. The omission to disallow the same was…