Godrej Boyce Mfg. Co. Ltd. v. DCIT

234 ITR 1High Court#8344 most cited
13

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2024.

Sections most often in play

Section 10(34)Section 115-0(5)Section 145ASection 14ASection 234BSection 234CSection 32(1)(iia)Section 37(1)

Issues it is cited on

non application of mindfurnishing inaccurate particulars of incomepenalty under section 271(1)(c)furnishing inaccurate particularspenalty u/s 271(1)(c)section 274concealment of incomelevy of penaltysection 271(1)section 271section 271(1)(c)section 27

Judgments citing Godrej Boyce Mfg. Co. Ltd. v. DCIT

ACIT 1(1), MUMBAI vs. BLUE STAR LTD, MUMBAI

In the result, appeal filed by the learned AO is dismissed and appeal of the assessee is partly allowed

ITA 5551/MUM/2011[2007-08]Status: DisposedITAT Mumbai31 Jan 2024AY 2007-08

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm Blue Star Ltd. Acit -1(1) Kasturi Building, Room No.579, Mohan T. Advani Chownk, Vs. Aaykar Bhavan, J. Tata Road, Mumbai-400 020 Mumbai-400 020 (Appellant) (Respondent) Pan No. Aaacb4487D Blue Star Ltd. Acit -1(1) Kasturi Building, Room No.579, Mohan T. Advani Chownk, Vs. Aaykar Bhavan, J. Tata Road, Mumbai-400 020 Mumbai-400 020 (Appellant) (Respondent)

For Appellant: Shri Gunjan Kakkad, ARFor Respondent: Shri Dilip K. Shah, DR
Section 115Section 143(3)Section 145ASection 32(1)(iia)Section 40Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI SANDEEP SINGH KARHAIL, JM Blue Star Ltd. ACIT -1(1) Kasturi Building, Room No.579, Mohan T. Advani Chownk, Vs. Aaykar Bhavan, J. Tata Road, Mumbai-400 020 Mumbai-400 020 (Appellant) (Respondent) PAN No. AAACB4487D Blue Star Ltd. ACIT -1(1) Kasturi Building, Room No.579, Mohan T. Advani Chownk, Vs. Aaykar Bhavan, J. Tata Road, Mumbai-400 020 Mumbai-400 020 (Appellant) (Respondent) Assessee by : Shri Gunjan Kakkad, AR Revenue by : Shri Dilip K. Shah, DR Date of hearing: 12.01.2024 Date of pronouncement : 31.01.202…

BLUE STAR LTD,MUMBAI vs. ADDL CIT RG 1(1), MUMBAI

In the result, appeal filed by the learned AO is dismissed and appeal of the assessee is partly allowed

ITA 4793/MUM/2011[2007-08]Status: DisposedITAT Mumbai31 Jan 2024AY 2007-08

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm Blue Star Ltd. Acit -1(1) Kasturi Building, Room No.579, Mohan T. Advani Chownk, Vs. Aaykar Bhavan, J. Tata Road, Mumbai-400 020 Mumbai-400 020 (Appellant) (Respondent) Pan No. Aaacb4487D Blue Star Ltd. Acit -1(1) Kasturi Building, Room No.579, Mohan T. Advani Chownk, Vs. Aaykar Bhavan, J. Tata Road, Mumbai-400 020 Mumbai-400 020 (Appellant) (Respondent)

For Appellant: Shri Gunjan Kakkad, ARFor Respondent: Shri Dilip K. Shah, DR
Section 115Section 143(3)Section 145ASection 32(1)(iia)Section 40Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI SANDEEP SINGH KARHAIL, JM Blue Star Ltd. ACIT -1(1) Kasturi Building, Room No.579, Mohan T. Advani Chownk, Vs. Aaykar Bhavan, J. Tata Road, Mumbai-400 020 Mumbai-400 020 (Appellant) (Respondent) PAN No. AAACB4487D Blue Star Ltd. ACIT -1(1) Kasturi Building, Room No.579, Mohan T. Advani Chownk, Vs. Aaykar Bhavan, J. Tata Road, Mumbai-400 020 Mumbai-400 020 (Appellant) (Respondent) Assessee by : Shri Gunjan Kakkad, AR Revenue by : Shri Dilip K. Shah, DR Date of hearing: 12.01.2024 Date of pronouncement : 31.01.202…

ATUL A. SANGHVI,MUMBAI vs. ASST CIT CEN CIR 11, MUMBAI

In the result, all the appeals of the assessee are allowed

ITA 295/MUM/2016[2006-07]Status: DisposedITAT Mumbai15 Jul 2022AY 2006-07

Bench: Shri Baskaran B.R. () & Kavitha Rajagopal ()

Section 132Section 143(3)Section 153ASection 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI BASKARAN B.R. (ACCOUNTANT MEMBER) & KAVITHA RAJAGOPAL (JUDICIAL MEMBER) ITA No.290/MUM/2016 (A.Y.2001-02) ITA No.292/MUM/2016 (A.Y.2003-04) ITA No.294/MUM/2016 (A.Y.2005-06) Shri Atul A Sanghvi vs Asstt. Commissioner of Income-tax B-1607m Sankarseth Palace Central Circle-11, Mumbai Nana Chowk, Mumbai-400 007 PAN : AHZPS2788P APPELLANT RESPONDENT Assessee represented by Shri Prakash Jotwani Department represented by Smt. Shailaja Rai Date of hearing 06/07/2022 Date of pronouncement 15/07/2022 ORDER Per Bench: The captioned appeals have b…

ATUL A. SANGHVI,MUMBAI vs. ASST CIT CEN CIR 11, MUMBAI

In the result, all the appeals of the assessee are allowed

ITA 294/MUM/2016[2005-06]Status: DisposedITAT Mumbai15 Jul 2022AY 2005-06

Bench: Shri Baskaran B.R. () & Kavitha Rajagopal ()

Section 132Section 143(3)Section 153ASection 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI BASKARAN B.R. (ACCOUNTANT MEMBER) & KAVITHA RAJAGOPAL (JUDICIAL MEMBER) ITA No.290/MUM/2016 (A.Y.2001-02) ITA No.292/MUM/2016 (A.Y.2003-04) ITA No.294/MUM/2016 (A.Y.2005-06) Shri Atul A Sanghvi vs Asstt. Commissioner of Income-tax B-1607m Sankarseth Palace Central Circle-11, Mumbai Nana Chowk, Mumbai-400 007 PAN : AHZPS2788P APPELLANT RESPONDENT Assessee represented by Shri Prakash Jotwani Department represented by Smt. Shailaja Rai Date of hearing 06/07/2022 Date of pronouncement 15/07/2022 ORDER Per Bench: The captioned appeals have b…

ATUL A. SANGHVI,MUMBAI vs. ASST CIT CEN CIR 11, MUMBAI

In the result, all the appeals of the assessee are allowed

ITA 293/MUM/2016[2004-05]Status: DisposedITAT Mumbai15 Jul 2022AY 2004-05

Bench: Shri Baskaran B.R. () & Kavitha Rajagopal ()

Section 132Section 143(3)Section 153ASection 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI BASKARAN B.R. (ACCOUNTANT MEMBER) & KAVITHA RAJAGOPAL (JUDICIAL MEMBER) ITA No.290/MUM/2016 (A.Y.2001-02) ITA No.292/MUM/2016 (A.Y.2003-04) ITA No.294/MUM/2016 (A.Y.2005-06) Shri Atul A Sanghvi vs Asstt. Commissioner of Income-tax B-1607m Sankarseth Palace Central Circle-11, Mumbai Nana Chowk, Mumbai-400 007 PAN : AHZPS2788P APPELLANT RESPONDENT Assessee represented by Shri Prakash Jotwani Department represented by Smt. Shailaja Rai Date of hearing 06/07/2022 Date of pronouncement 15/07/2022 ORDER Per Bench: The captioned appeals have b…

ATUL A. SANGHVI,MUMBAI vs. ASST CIT CEN CIR 11, MUMBAI

In the result, all the appeals of the assessee are allowed

ITA 292/MUM/2016[2003-04]Status: DisposedITAT Mumbai15 Jul 2022AY 2003-04

Bench: Shri Baskaran B.R. () & Kavitha Rajagopal ()

Section 132Section 143(3)Section 153ASection 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI BASKARAN B.R. (ACCOUNTANT MEMBER) & KAVITHA RAJAGOPAL (JUDICIAL MEMBER) ITA No.290/MUM/2016 (A.Y.2001-02) ITA No.292/MUM/2016 (A.Y.2003-04) ITA No.294/MUM/2016 (A.Y.2005-06) Shri Atul A Sanghvi vs Asstt. Commissioner of Income-tax B-1607m Sankarseth Palace Central Circle-11, Mumbai Nana Chowk, Mumbai-400 007 PAN : AHZPS2788P APPELLANT RESPONDENT Assessee represented by Shri Prakash Jotwani Department represented by Smt. Shailaja Rai Date of hearing 06/07/2022 Date of pronouncement 15/07/2022 ORDER Per Bench: The captioned appeals have b…

ATUL A. SANGHVI,MUMBAI vs. ASST CIT CEN CIR 11, MUMBAI

In the result, all the appeals of the assessee are allowed

ITA 291/MUM/2016[2002-03]Status: DisposedITAT Mumbai15 Jul 2022AY 2002-03

Bench: Shri Baskaran B.R. () & Kavitha Rajagopal ()

Section 132Section 143(3)Section 153ASection 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI BASKARAN B.R. (ACCOUNTANT MEMBER) & KAVITHA RAJAGOPAL (JUDICIAL MEMBER) ITA No.290/MUM/2016 (A.Y.2001-02) ITA No.292/MUM/2016 (A.Y.2003-04) ITA No.294/MUM/2016 (A.Y.2005-06) Shri Atul A Sanghvi vs Asstt. Commissioner of Income-tax B-1607m Sankarseth Palace Central Circle-11, Mumbai Nana Chowk, Mumbai-400 007 PAN : AHZPS2788P APPELLANT RESPONDENT Assessee represented by Shri Prakash Jotwani Department represented by Smt. Shailaja Rai Date of hearing 06/07/2022 Date of pronouncement 15/07/2022 ORDER Per Bench: The captioned appeals have b…

ATUL A. SANGHVI,MUMBAI vs. ASST CIT CEN CIR 11, MUMBAI

In the result, all the appeals of the assessee are allowed

ITA 290/MUM/2016[2001-02]Status: DisposedITAT Mumbai15 Jul 2022AY 2001-02

Bench: Shri Baskaran B.R. () & Kavitha Rajagopal ()

Section 132Section 143(3)Section 153ASection 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI BASKARAN B.R. (ACCOUNTANT MEMBER) & KAVITHA RAJAGOPAL (JUDICIAL MEMBER) ITA No.290/MUM/2016 (A.Y.2001-02) ITA No.292/MUM/2016 (A.Y.2003-04) ITA No.294/MUM/2016 (A.Y.2005-06) Shri Atul A Sanghvi vs Asstt. Commissioner of Income-tax B-1607m Sankarseth Palace Central Circle-11, Mumbai Nana Chowk, Mumbai-400 007 PAN : AHZPS2788P APPELLANT RESPONDENT Assessee represented by Shri Prakash Jotwani Department represented by Smt. Shailaja Rai Date of hearing 06/07/2022 Date of pronouncement 15/07/2022 ORDER Per Bench: The captioned appeals have b…

ATUL A. SANGHVI,MUMBAI vs. ASST CIT CEN CIR 11, MUMBAI

In the result, all the appeals of the assessee are allowed

ITA 289/MUM/2016[2007-08]Status: DisposedITAT Mumbai15 Jul 2022AY 2007-08

Bench: Shri Baskaran B.R. () & Kavitha Rajagopal ()

Section 132Section 143(3)Section 153ASection 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI BASKARAN B.R. (ACCOUNTANT MEMBER) & KAVITHA RAJAGOPAL (JUDICIAL MEMBER) ITA No.290/MUM/2016 (A.Y.2001-02) ITA No.292/MUM/2016 (A.Y.2003-04) ITA No.294/MUM/2016 (A.Y.2005-06) Shri Atul A Sanghvi vs Asstt. Commissioner of Income-tax B-1607m Sankarseth Palace Central Circle-11, Mumbai Nana Chowk, Mumbai-400 007 PAN : AHZPS2788P APPELLANT RESPONDENT Assessee represented by Shri Prakash Jotwani Department represented by Smt. Shailaja Rai Date of hearing 06/07/2022 Date of pronouncement 15/07/2022 ORDER Per Bench: The captioned appeals have b…

ACIT 1(1), MUMBAI vs. HINDUSTAN PETROLEUM CORPORATION LTD, MUMBAI

In the result the appeal of the revenue is dismissed

ITA 5537/MUM/2011[2007-08]Status: DisposedITAT Mumbai06 Mar 2020AY 2007-08

Bench: Shri Pramod Kumar (Vp) & Shri Ram Lal Negi (Jm) Assessment Year: 2007-08 Hindustan Petroleum Corporation The Addl. Commissioner Of Limited, Income Tax, 17, Jamshedji Tata Road, Range 1 (1), Mumbai - 400020 Vs. Mumbai Pan: Aaach1118B (Appellant) (Respondent) & Assessment Year: 2007-08 The Acit-1(1), M/S Hindustan Petroleum Room No. 579, Aayakar Bhavan, Corporation Limited, Mumbai – 20 17, Jamshedji Tata Road, Vs. Mumbai - 400020 Pan: Aaach1118B (Appellant) (Respondent)

For Appellant: Ms. Aarti Sathe (ARs)For Respondent: Shri B. Srinivas (CIT DR)
Section 143Section 37

…ance of Rs. 21,30,55,096/- U/s 14A as per rule 8D to the Assessing Officer’s file and directing that disallowance to be as per immediate preceding year in the light of observation of jurisdictional High Court in the case of Godrej Boyce Mfg. Co. Ltd. vs. DCIT 234 ITR 1 (Bom.) as the decision of Hon’ble Bombay High Court is not accepted by the Department? 3. Whether on the facts and in the circumstances of the case and in law, the Ld. CIT (A) erred in directing to allow the claim of deduction u/s 10B in respect of VREP-II Unit.” 3.1 The Ld. CIT (A) has further overlooked the fact that the VREP-II unit is nothing b…

HINDUSTAN PETROLEUM CORPORAITON LTD,MUMBAI vs. ADDL CIT RG 1(1), MUMBAI

In the result the appeal of the revenue is dismissed

ITA 4946/MUM/2011[2007-08]Status: DisposedITAT Mumbai06 Mar 2020AY 2007-08

Bench: Shri Pramod Kumar (Vp) & Shri Ram Lal Negi (Jm) Assessment Year: 2007-08 Hindustan Petroleum Corporation The Addl. Commissioner Of Limited, Income Tax, 17, Jamshedji Tata Road, Range 1 (1), Mumbai - 400020 Vs. Mumbai Pan: Aaach1118B (Appellant) (Respondent) & Assessment Year: 2007-08 The Acit-1(1), M/S Hindustan Petroleum Room No. 579, Aayakar Bhavan, Corporation Limited, Mumbai – 20 17, Jamshedji Tata Road, Vs. Mumbai - 400020 Pan: Aaach1118B (Appellant) (Respondent)

For Appellant: Ms. Aarti Sathe (ARs)For Respondent: Shri B. Srinivas (CIT DR)
Section 143Section 37

…ance of Rs. 21,30,55,096/- U/s 14A as per rule 8D to the Assessing Officer’s file and directing that disallowance to be as per immediate preceding year in the light of observation of jurisdictional High Court in the case of Godrej Boyce Mfg. Co. Ltd. vs. DCIT 234 ITR 1 (Bom.) as the decision of Hon’ble Bombay High Court is not accepted by the Department? 3. Whether on the facts and in the circumstances of the case and in law, the Ld. CIT (A) erred in directing to allow the claim of deduction u/s 10B in respect of VREP-II Unit.” 3.1 The Ld. CIT (A) has further overlooked the fact that the VREP-II unit is nothing b…

ACIT 1(1), MUMBAI vs. FORBES & CO.LTD, MUMBAI

In the result, appeal of the assessee is partly allowed and the appeal of

ITA 5536/MUM/2011[2007-08]Status: DisposedITAT Mumbai25 Jul 2019AY 2007-08

Bench: Shri G S Pannu, Vice-And Shri Pawan Singh

For Appellant: Shri Girish Dave (AR)For Respondent: Shri S C Tiwari (CIT-DR)
Section 143(3)Section 14ASection 3Section 37(1)Section 40

…wance of Rs 6,31,74,997/- u/s. 14A as per rule 8D to the Assessing Officer’s file and directing that disallowance to be as per immediate preceding year in the light of observation of jurisdictional High Court in the case of Godrej Boyce Mfg. Co. Ltd. vs. DCIT 234 ITR 1 (Bom.) as the decision of Hon’ble Bombay High Court is not accepted by the Department.” 3. In so far as Ground of appeal no.1 of the assessee and the ground raised by the Revenue are concerned, both relate to the disallowance made by the Assessing Officer u/s. 14A of the Act. Since the two grounds relate to the same issue they are being dealt tog…

ALLANA FROZEN FOODS LTD,MUMBAI vs. DCIT CIR 1(1), MUMBAI

In the result, both the assessees’ appeal in ITA no

ITA 4056/MUM/2011[2002-03]Status: DisposedITAT Mumbai02 Jan 2017AY 2002-03

Bench: Shri Mahavir Singh & Shri Ramit Kocharआयकर अपील सं./I.T.A. No.4056/Mum/2011 ("नधा"रण वष" / Assessment Year : 2002-03) Allana Frozen Foods Limited, Deputy Commissioner Of बनाम/ Allana House, Income Tax – Circle – 1(1), V. Allana Road, Aayakar Bhavan, Colaba, 5 Th Floor, Mumbai – 400 001. M.K. Road, Mumbai 400 020. "थायी लेखा सं./Pan : Aaaca 5974 C (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

…lowance of Rs. 2,00,000/- U/s. 14A as per rule 8D to the Assessing Officer's file and directing that disallowance to be as per immediate preceding year in the light of observation of jurisdictional High Court in the case of Godrej Boyce Mfg. Co. Ltd. vs. DCIT 234 ITR 1 (Bom.) as the decision of Hon'ble Bombay High Court is not accepted by the Department”. 16. The assessee has earned dividend income of Rs. 19,61,241/- and claimed exemption u/s 10(34) of the Act. The assessee has not shown any expenditure on the earning of the dividend income. The AO invoked the provisions of section 14A of the Act. The assessee s…

Godrej Boyce Mfg. Co. Ltd. v. DCIT (234 ITR 1) — Cited in 13 Judgments | BharatTax