GE Money Financial Services (P) Ltd. v. ACIT

69 Taxmann.com 420Reported decision2016#14407 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2026.

Sections most often in play

Section 143(3)Section 144BSection 144C(13)Section 92CA

Judgments citing GE Money Financial Services (P) Ltd. v. ACIT

OSG (INDIA) PRIVATE LIMITED,GURGAON vs. DCIT, CIRCLE-3(1), GURGAON

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

ITA 4925/DEL/2024[2021-22]Status: DisposedITAT Delhi04 Feb 2026AY 2021-22

Bench: Shri Yogesh Kumar Us & Shri Brajesh Kumar Singh

Section 143(3)Section 144B

…THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, H: NEW DELHI BEFORE SHRI YOGESH KUMAR US, JUDICIAL MEMBER AND SHRI BRAJESH KUMAR SINGH, ACCOUNTANT MEMBER ITA No.- 4925/Del/2024 [Assessment Year: 2021-22] OSG (India) Pvt. Ltd., DCIT, Plot No.-6, Sector-8, IMT Manesar, Circle 3(1), Gurgaon-122050, Vs Gurugram. Haryana. PAN- AAACO7558E Assessee Revenue Assessee by Shri Shivaji Gupta, CA & Shri HS Jha, CA Revenue by Shri S.K. Jadhav, CIT(DR) Date of Hearing 10.11.2025 Date of Pronouncement 04.02.2026 ORDER PER BRAJESH KUMAR SINGH, AM, This appeal has been preferred by the assessee against the Final Assessment (h…

DENSO HARYANA PVT. LTD.,NEW DELHI vs. DCIT, CIRCLE- 10(1), NEW DELHI

In the result, appeal is allowed

ITA 3811/DEL/2017[2010-11]Status: DisposedITAT Delhi17 Nov 2023AY 2010-11

Bench: Shri Saktijit Dey, Vice- & Dr. Brr Kumarassessment Year: 2010-11 Denso Haryana Pvt. Ltd., Versus Dcit, Circle 10(1), B-1/D-4, Ground Floor, Mohan New Delhi. Cooperative Industrial Estate, Mathura Road, Badarpur, New Delhi. Pan:Aaacd6817F (Appellant) (Respondent) Assessee By : Sh. Himanshu S. Sinha, Adv. Sh. Bhuwan Dhoopar, Adv. Revenue By : Sh. Rajesh Kumar, Cit-Dr Date Of Hearing : 04.09.2023 Date Of Pronouncement: 17.11.2023

For Appellant: Sh. Himanshu S. Sinha, AdvFor Respondent: Sh. Rajesh Kumar, CIT-DR
Section 92B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I’, NEW DELHI BEFORE SHRI SAKTIJIT DEY, VICE-PRESIDENT AND DR. BRR KUMAR, ACCOUNTANT MEMBER Assessment Year: 2010-11 Denso Haryana Pvt. Ltd., Versus DCIT, Circle 10(1), B-1/D-4, Ground Floor, Mohan New Delhi. Cooperative Industrial Estate, Mathura Road, Badarpur, New Delhi. PAN:AAACD6817F (Appellant) (Respondent) Assessee by : Sh. Himanshu S. Sinha, Adv. Sh. Bhuwan Dhoopar, Adv. Revenue by : Sh. Rajesh Kumar, CIT-DR Date of hearing : 04.09.2023 Date of pronouncement: 17.11.2023 ORDER Captioned appeal by the assessee arises out of order dated 13.12.2016 of learne…

BOMBAY RAYON HOLDINGS LIMITED,MUMBAI vs. ITO-9(2)(2), MUMBAI

In the result, appeals of the assessee are partly allowed

ITA 5986/MUM/2018[2009-10]Status: DisposedITAT Mumbai06 Jan 2020AY 2009-10

Bench: Shri Shamim Yahya & Shri Pawan Singh

For Appellant: Shri. Madhur Agrawal, Shri Ajit KumarFor Respondent: Shri. Anand Mohan
Section 131Section 133Section 143(3)Section 144CSection 144C(13)Section 148Section 92(1)Section 92C(1)

…hat the concept of shareholder activities cannot be treated as omnibus vehicle to subsume all kind of commercial activities. It referred that a similar view has been taken by ITAT Delhi bench in the case of GE Money Financial Services (P) Ltd. vs. ACIT (2016) 69 Taxmann.com 420. DRP further observed that in the instant case the BRFL Italia SRL is a 100% subsidiary of the assessee and its entire capital is controlled by the assessee from before. The assessee has been infusing funds into its AE in the shape of loans and advances which stood at Rs. 205.07 crores as on 31.03.2009; Rs.291.29 crores as on 31.03.2010; R…

M/S. TNT INDIA PVT. LTD.,BANGALORE vs. DCIT, BANGALORE

In the result, both the appeals of the assessee are treated as allowed for statistical purposes

ITA 1403/BANG/2010[2006-07]Status: DisposedITAT Bangalore09 Sept 2019AY 2006-07

Bench: Shri B.R Baskaran & Shri Pavan Kumar Gadale

For Appellant: Shri Dhanesh Batra, C.A &For Respondent: Shri E.S Nagendra Prasad, CIT (DR)
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH : BANGALORE BEFORE SHRI B.R BASKARAN, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER IT(TP)A No.1403/Bang/2010 Assessment year : 2006-07 IT(TP)A No.1218/Bang/2011 Assessment year : 2007-08 TNT India Pvt. Ltd., Vs. TheDy. Commissioner of Income-tax, No.82/1, Richmond Road, Circle-12(4), Bengaluru-560 025. Bengaluru. PAN – AAACT 6649 K. APPELLANT RESPONDENT Appellant by : Shri Dhanesh Batra, C.A & Ms. Chandni Shah, C.A Respondent by : Shri E.S Nagendra Prasad, CIT (DR) Date of hearing : 20.06.2019 Date of Pronouncement : 09.09.2019 O R D E…

CORNING SAS- INDIA BRANCH OFFICE,GURUGRAM vs. DDIT (INTERNATIONAL TAXATION), GURGAON

ITA 816/DEL/2017[2012-13]Status: DisposedITAT Delhi29 May 2017AY 2012-13

Bench: Shri N.K. Saini & Shri Kuldip Singh

For Appellant: Shri Ajay Vohra, Senior AdvocateFor Respondent: Shri Amrendra Kumar, CIT DR &
Section 143Section 143(3)Section 144CSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘I’ : NEW DELHI) BEFORE SHRI N.K. SAINI, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.548/Del./2015 (ASSESSMENT YEAR : 2010-11) ITA No.816/Del./2017 (ASSESSMENT YEAR : 2012-13) ITA No.817/Del./2016 (ASSESSMENT YEAR : 2011-12) Corning SAS-India Branch Office, vs. DDIT, 2nd Floor, DLF Building 9B, Circle 3 (2), DLF Cyber City, Phase III, International Taxation, Gurgaon – 122 002. New Delhi. (PAN : AAACC3889Q) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Ajay Vohra, Senior Advocate, Shri Neeraj Jain, Advocate & Ms. Deepika Agarwal, CA REVENUE BY…

CORNING SAS- INDIA BRANCH OFFICE,GURGAON vs. DDIT (INTERNATIONAL TAXATION), NEW DELHI

ITA 817/DEL/2016[2011-12]Status: DisposedITAT Delhi29 May 2017AY 2011-12

Bench: Shri N.K. Saini & Shri Kuldip Singh

For Appellant: Shri Ajay Vohra, Senior AdvocateFor Respondent: Shri Amrendra Kumar, CIT DR &
Section 143Section 143(3)Section 144CSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘I’ : NEW DELHI) BEFORE SHRI N.K. SAINI, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.548/Del./2015 (ASSESSMENT YEAR : 2010-11) ITA No.816/Del./2017 (ASSESSMENT YEAR : 2012-13) ITA No.817/Del./2016 (ASSESSMENT YEAR : 2011-12) Corning SAS-India Branch Office, vs. DDIT, 2nd Floor, DLF Building 9B, Circle 3 (2), DLF Cyber City, Phase III, International Taxation, Gurgaon – 122 002. New Delhi. (PAN : AAACC3889Q) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Ajay Vohra, Senior Advocate, Shri Neeraj Jain, Advocate & Ms. Deepika Agarwal, CA REVENUE BY…

M/S CORNING SAS INDIA BRANCH OFFICE,GURGAON vs. DDIT, NEW DELHI

ITA 548/DEL/2015[2010-11]Status: DisposedITAT Delhi29 May 2017AY 2010-11

Bench: Shri N.K. Saini & Shri Kuldip Singh

For Appellant: Shri Ajay Vohra, Senior AdvocateFor Respondent: Shri Amrendra Kumar, CIT DR &
Section 143Section 143(3)Section 144CSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘I’ : NEW DELHI) BEFORE SHRI N.K. SAINI, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.548/Del./2015 (ASSESSMENT YEAR : 2010-11) ITA No.816/Del./2017 (ASSESSMENT YEAR : 2012-13) ITA No.817/Del./2016 (ASSESSMENT YEAR : 2011-12) Corning SAS-India Branch Office, vs. DDIT, 2nd Floor, DLF Building 9B, Circle 3 (2), DLF Cyber City, Phase III, International Taxation, Gurgaon – 122 002. New Delhi. (PAN : AAACC3889Q) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Ajay Vohra, Senior Advocate, Shri Neeraj Jain, Advocate & Ms. Deepika Agarwal, CA REVENUE BY…

GE Money Financial Services (P) Ltd. v. ACIT (69 Taxmann.com 420) — Cited in 7 Judgments | BharatTax