Grasim Industries Ltd. v. DCIT

Goldencross Pharma Limited, Mumbai vs. DCIT, Circle 7(1)(1) Current Jao- DCIT, Central Circle 1(2), Mumbai

In the result, appeal of the assessee is allowed

Bench: Justice (Retd.) C. V. Bhadang & Shri Prabhash Shankargoldencross Pharma V/S. Deputy Commissioner Of Limited बनाम Income Tax, Circle 7(1)(1), Tower A, 1St Floor, Peninsula Current Jao-Dcit, Central Business Park, Ganpatrao Circle 1(2), Aaykar Bhavan, Kadam Marg, Lower Parel, Mk Road, Current Jao-906, Mumbai – 400013, 9Th Floor, Pratishtha Bhavan, Maharashtra Mk Road, Mumbai – 400020, Maharashtra स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aabcg0541J Appellant/अपीलार्थी .. Respondent/प्रतिवादी

…2 ITD 142 held that adjustment of refund shall be first towards interest receivable u/s 244A and balance towards principal amount of tax and same did not result into payment of interest on interest. Likewise, in the case of Grasim Industries Ltd V DCIT (2021) 188 ITD 675 (Mum ITAT) following the decision of Union Bank of India (supra)ITAT held that the refund granted shall be first appropriated or adjusted against correct amount of interest and consequently, the short fall of refund is to be regarded as shortfall of tax and that shortfall should then be considered for the purpose of P a g e | 7 A.Y. 2008-09 Gold…

Puranmal Delhiwala, Wadala, Mumbai vs. ITO Ward 23(2)(6), Mumbai

In the result, the appeal is partly allowed

Bench: Shri Narender Kumar Choudhry & Shri Prabhash Shankar

…IN THE INCOME-TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER ITA No.3785/MUM/2024 (A.Y. 1993-94) Puranmal Delhiwala C/o 222, Wadala Udyog Bhavan, Naigon Cross Road, Maharashtra – 400 031 Appellant/अपीलार्थी v/s. बनाम Income Tax Officer, Ward - 23(2)(6), Piramal Chamber, Mumbai, Maharashtra - 400031 Appellant by : Respondent by : स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAFFP5709C .. Respondent/प्रतिवादी Shri Damodar Kabra, AR Shri Ram Krishn Kedia (Sr. DR) Date of Hearing 09.05.2025 Date of Pronouncement 21.05.2025 आदेश / ORDE…

Tata Sons Private Limited, Mumbai vs. Deputy Commissioner of Income Tax - 2(3)(1), Mumbai

In the result, both the appeals are allowed for statistical purposes

Bench: Shri Narendra Kumar Billaiya, Hon’Ble & Shri Sandeep Singh Karhail, Hon’Ble

…| आयकर अपीलीय अिधकरण "ायपीठ, मुंबई | IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, HON’BLE ACCOUNTANT MEMBER & SHRI SANDEEP SINGH KARHAIL, HON’BLE JUDICIAL MEMBER I.T.A. No. 5109/Mum/2024 Assessment Year: 2008-09 & I.T.A. No. 5102/Mum/2024 Assessment Year: 2009-10 Tata Sons Private Limited Deputy Commissioner of Income Bombay House Vs Tax – 2(3)(1), Mumbai 24, Homi Mody Street Fort, Mumbai Maharashtra – 400001 [PAN: AAACT4060A] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Sukhsagar Syal, A/R Revenue by : Shri Hemanshu Joshi, Sr. D/R सुनवाई की तारीख/Da…

Tata Sons Private Limited, Mumbai vs. Deputy Commissioner of Income Tax - 2(3)(1), Mumbai

In the result, both the appeals are allowed for statistical purposes

Bench: Shri Narendra Kumar Billaiya, Hon’Ble & Shri Sandeep Singh Karhail, Hon’Ble

…| आयकर अपीलीय अिधकरण "ायपीठ, मुंबई | IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, HON’BLE ACCOUNTANT MEMBER & SHRI SANDEEP SINGH KARHAIL, HON’BLE JUDICIAL MEMBER I.T.A. No. 5109/Mum/2024 Assessment Year: 2008-09 & I.T.A. No. 5102/Mum/2024 Assessment Year: 2009-10 Tata Sons Private Limited Deputy Commissioner of Income Bombay House Vs Tax – 2(3)(1), Mumbai 24, Homi Mody Street Fort, Mumbai Maharashtra – 400001 [PAN: AAACT4060A] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Sukhsagar Syal, A/R Revenue by : Shri Hemanshu Joshi, Sr. D/R सुनवाई की तारीख/Da…

Reliance Industries Limited, Mumbai vs. Deputy Commissioner of Income Tax Circle 3(4), Mumbai

In the result, appeal of the assessee is allowed and that of the Revenue is dismissed

Bench: Shri Narender Kumar Choudhry & Shri Girish Agrawalassessment Year: 1997-98

…d that adjustment of refund shall be first towards interest receivable u/s 244a and balance towards principal amount of tax and same does not result into payment of interest on interest. (refer para 3.8 of the decision) (2) Grasim Industries Ltd V DCIT (2021) 188 ITD 675 (Mum ITAT) (refer Pg 19 to 23) In this case, the division bench of the Mumbai ITAT following the decision of Union Bank of India (supra) held that the refund granted shall be first appropriated or adjusted against correct amount of interest and consequently, the short fall of refund is to be regarded as shortfall of tax and that shortfall should…

JCIT (OSD) Circle -3(4), Mumbai vs. Reliance Industries Limited, Mumbai

In the result, appeal of the assessee is allowed and that of the Revenue is dismissed

Bench: Shri Narender Kumar Choudhry & Shri Girish Agrawalassessment Year: 1997-98

…d that adjustment of refund shall be first towards interest receivable u/s 244a and balance towards principal amount of tax and same does not result into payment of interest on interest. (refer para 3.8 of the decision) (2) Grasim Industries Ltd V DCIT (2021) 188 ITD 675 (Mum ITAT) (refer Pg 19 to 23) In this case, the division bench of the Mumbai ITAT following the decision of Union Bank of India (supra) held that the refund granted shall be first appropriated or adjusted against correct amount of interest and consequently, the short fall of refund is to be regarded as shortfall of tax and that shortfall should…

Tata Sons Private Limited, Mumbai vs. Deputy Commissioner of Income Tax-2(3)(1), Mumbai

The appeal of the assessee is partly allowed

Bench: Shri Pavan Kumar Gadale, Jm & Ms Padmavathy S, Am

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JM & MS PADMAVATHY S, AM I.T.A. No. 2362/Mum/2023 (Assessment Year: 1993-94) Tata Sons Pvt. Ltd. Dy. Commissioner of Income Bombay House, 24, Tax-2(3)(1), Room No. 552, 5th Floor, Homi Mody Street, Fort, Vs. Mumbai-400001 Aayakar Bhavan, M.K. Road, PAN : AAACT4060A. Mumbai-400020. Appellant) : Respondent) : Shri Madhur Agrawal Appellant/Assessee by : Shri P.D. Chougule (Addl.CIT) Revenue/Respondent by Date of Hearing : 05.12.2023 Date of Pronouncement : 06.12.2023 O R D E R Per Padmavathy S, AM: This appeal is against the ord…

State Bank of India (Sucessor to Erstwhile State Bank of Indore), Mumbai vs. DCIT Cir 2(2), Mumbai

In the result, appeals filed by the assessee in ITA

Bench: Shri S. Rifaur Rahman, Hon'Ble & Ms Kavitha Rajagopal, Hon'Ble

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND MS KAVITHA RAJAGOPAL, HON'BLE JUDICIAL MEMBER ITA NOs. 277, 278, 279 & 280/MUM/2022 (A.Ys: 2005-06, 2009-10, 2010-11 & 2011-12) State Bank of India v. DCIT – Central Circle-2(2) (Successor to Erstwhile State Bank of Indore) Mumbai - 400021 State Bank Bhavan, 3rd Floor FRT Department, Nariman Point Mumbai - 4000021 PAN: AAACS8577K (Appellant) (Respondent) ITA NOs. 410, 411 & 365/MUM/2022 (A.Ys: 2009-10, 2010-11 & 2011-12) ACIT – 2(2)(1) v. State Bank of India Room No. 545, 5th Floor (Successor to Er…

Raymond Ltd, Mumbai vs. DCIT RG 2(3), Mumbai

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

Bench: Shri Amarjit Singh & Shri Sandeep Singh Karhailita Nos. 8641 & 8642/Mum/2011 (A.Ys. 1999-2000 & 2000-01) Raymond Limited, Vs. The Dcit-2(3) New Hind House, Aayakar Bhavan, Narottam Morarjee Marg, M.K. Road, Ballard Estate, Mumbai – 400 020 Mumbai – 400 001 स्थायी लेखा सं./ जीआइआर सं./ Pan/Gir No: Aaacr4896A Assessee .. Revenue

…ITA Nos. 8641 & 8642/Mum/2011 A.Ys. 1999-2000 & 2000-01 1 Raymond Limited Vs. The Deputy Commissioner of Income Tax-2(3) IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER & SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA Nos. 8641 & 8642/Mum/2011 (A.Ys. 1999-2000 & 2000-01) Raymond Limited, Vs. The DCIT-2(3) New Hind House, Aayakar Bhavan, Narottam Morarjee Marg, M.K. Road, Ballard Estate, Mumbai – 400 020 Mumbai – 400 001 स्थायी लेखा सं./ जीआइआर सं./ PAN/GIR No: AAACR4896A Assessee .. Revenue Assessee by : Nitesh Joshi Revenue by : Shri T. Shankar Date of…

Raymond Ltd, Mumbai vs. DCIT RG 2(3), Mumbai

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

Bench: Shri Amarjit Singh & Shri Sandeep Singh Karhailita Nos. 8641 & 8642/Mum/2011 (A.Ys. 1999-2000 & 2000-01) Raymond Limited, Vs. The Dcit-2(3) New Hind House, Aayakar Bhavan, Narottam Morarjee Marg, M.K. Road, Ballard Estate, Mumbai – 400 020 Mumbai – 400 001 स्थायी लेखा सं./ जीआइआर सं./ Pan/Gir No: Aaacr4896A Assessee .. Revenue

…ITA Nos. 8641 & 8642/Mum/2011 A.Ys. 1999-2000 & 2000-01 1 Raymond Limited Vs. The Deputy Commissioner of Income Tax-2(3) IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, ACCOUNTANT MEMBER & SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA Nos. 8641 & 8642/Mum/2011 (A.Ys. 1999-2000 & 2000-01) Raymond Limited, Vs. The DCIT-2(3) New Hind House, Aayakar Bhavan, Narottam Morarjee Marg, M.K. Road, Ballard Estate, Mumbai – 400 020 Mumbai – 400 001 स्थायी लेखा सं./ जीआइआर सं./ PAN/GIR No: AAACR4896A Assessee .. Revenue Assessee by : Nitesh Joshi Revenue by : Shri T. Shankar Date of…

Nelito Systems Limited, Mumbai vs. Assistant Commissioner of Income Tax, Circle 15(2)(2), Mumbai

Bench: Shri Pramod Kumar () & Shri Ravish Sood () Nelito Systems Limited Asstt. Commissioner Of 205 – 208, Building-2, Vs. Income Tax, Circle-15(2)(2) Sector -1, Millennium Business Room No.357, 3Rd Floor, Park, Mahape, Aayakar Bhavan, M.K.Road, Navi Mumbai – 400 710 Mumbai – 400 020 Pan No. Aaacn1818L (Assessee) (Revenue) Assessee By : Shri Sunil Bhandari, A.R Revenue By : Shri Tharian Oommen, D.R Date Of Hearing : 23/09/2021 Date Of Pronouncement : 23/11/2021

…ITA No.5386/Mum/2019 A.Y. 1997-98 1 Nileto Systems limited Vs. ACIT, Circle -15(2)(2) IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B” MUMBAI BEFORE SHRI PRAMOD KUMAR (VICE PRESIDENT) AND SHRI RAVISH SOOD (JUDICIAL MEMBER) Nelito Systems Limited Asstt. Commissioner of 205 – 208, Building-2, Vs. Income Tax, Circle-15(2)(2) Sector -1, Millennium Business Room No.357, 3rd Floor, Park, Mahape, Aayakar Bhavan, M.K.Road, Navi Mumbai – 400 710 Mumbai – 400 020 PAN No. AAACN1818L (Assessee) (Revenue) Assessee by : Shri Sunil Bhandari, A.R Revenue by : Shri Tharian Oommen, D.R Date of Hearing : 23/09/2021 Dat…

Lubrizol India Pvt Ltd, Mumbai vs. DCIT Ltu-2, Mumbai

In the result, the appeal of the assessee is hereby allowed

Bench: Shri Rajesh Kumar & Shri Amarjit Singhassessment Year: 1989-90

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “A”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, JUDICIAL MEMBER Assessment Year: 1989-90 M/s. Lubrizol India P. The Deputy Ltd., Commissioner of Income- 9/3, Thane-Belapur tax, LTU-2, Road, Vs. 29th Floor, Turbhe, Centre No.1, Navi Mumbai - 400705 World Trade Centre, PAN: AAACL0126H Cuffe Parade, Mumbai (Appellant) (Respondent) Present for: Assessee by : Shri Neeraj Sheth, A.R. Revenue by : Shri Satya Pinisetty, D.R. & Shri Brajendra Kumar, D.R. Date of Hearing : 09.07.2021 Date of Pronouncement : 22.07.2021 O R D E R Per Raje…