Hill Country Properties v. ACIT

48 Taxmann.com 94Reported decision#12835 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2016 to 2023.

Judgments citing Hill Country Properties v. ACIT

M/S. Brightcom Group Limited (Formerly Known As Lycos Internet Limited), Hyderabad vs. DCIT Circle -16(1), Hyderabad

In the result, all the three appeals filed by the assessee are partly allowed and the only appeal filed by the Revenue is dismissed

ITA 118/HYD/2016[2011-12]Status: DisposedITAT Hyderabad22 Feb 2023AY 2011-12

Bench: Shri R.K. Panda & Shri Laliet Kumar

For Appellant: Shri P. Murali Mohan Rao, CAFor Respondent: Shri Jeevan Lal Lavidiya, CIT(DR)
Section 10ASection 143(2)Section 143(3)Section 92CSection 92C(3)

…eating investment as loan is not permitted u/s 145 of the I.T. Act For the above proposition, he relied on the following decisions: i) DRP Hyderabad in the case of M/s. Visu International Ltd ii) ITAT Hyderabad in the case of Hill Country Properties vs ACIT (48 Taxmann.com 94) iii) ITAT Delhi in the case of CIT v EKL Appliances. Page 9 of 24 ITA Nos 365 451 and 480 of 2015 and 118 of 2016 Brightcom 17. The learned Counsel for the assessee in another plank of his arguments referring to the following decisions submitted that the procedure laid down u/s 92C of the Act relating to computation of ALP should be fol…

DCIT, Circle-17(2), Hyd, Hyderabad vs. Lycos Internet Ltd (Presently Known As Brightcom Group Limited), Hyderabad

In the result, all the three appeals filed by the assessee are partly allowed and the only appeal filed by the Revenue is dismissed

ITA 480/HYD/2015[2010-11]Status: DisposedITAT Hyderabad22 Feb 2023AY 2010-11

Bench: Shri R.K. Panda & Shri Laliet Kumar

For Appellant: Shri P. Murali Mohan Rao, CAFor Respondent: Shri Jeevan Lal Lavidiya, CIT(DR)
Section 10ASection 143(2)Section 143(3)Section 92CSection 92C(3)

…eating investment as loan is not permitted u/s 145 of the I.T. Act For the above proposition, he relied on the following decisions: i) DRP Hyderabad in the case of M/s. Visu International Ltd ii) ITAT Hyderabad in the case of Hill Country Properties vs ACIT (48 Taxmann.com 94) iii) ITAT Delhi in the case of CIT v EKL Appliances. Page 9 of 24 ITA Nos 365 451 and 480 of 2015 and 118 of 2016 Brightcom 17. The learned Counsel for the assessee in another plank of his arguments referring to the following decisions submitted that the procedure laid down u/s 92C of the Act relating to computation of ALP should be fol…

M/S. Brightcom Group Limited (Formerly Known As Lycos Internet Limited), Hyderabad vs. DCIT, Circle-17(2), Hyderabad

In the result, all the three appeals filed by the assessee are partly allowed and the only appeal filed by the Revenue is dismissed

ITA 451/HYD/2015[2010-11]Status: DisposedITAT Hyderabad22 Feb 2023AY 2010-11

Bench: Shri R.K. Panda & Shri Laliet Kumar

For Appellant: Shri P. Murali Mohan Rao, CAFor Respondent: Shri Jeevan Lal Lavidiya, CIT(DR)
Section 10ASection 143(2)Section 143(3)Section 92CSection 92C(3)

…eating investment as loan is not permitted u/s 145 of the I.T. Act For the above proposition, he relied on the following decisions: i) DRP Hyderabad in the case of M/s. Visu International Ltd ii) ITAT Hyderabad in the case of Hill Country Properties vs ACIT (48 Taxmann.com 94) iii) ITAT Delhi in the case of CIT v EKL Appliances. Page 9 of 24 ITA Nos 365 451 and 480 of 2015 and 118 of 2016 Brightcom 17. The learned Counsel for the assessee in another plank of his arguments referring to the following decisions submitted that the procedure laid down u/s 92C of the Act relating to computation of ALP should be fol…

M/S. Brightcom Group Limited (Formerly Known As Lycos Internet Limited), Hyderabad vs. DCIT Circle -17(2), Hyderabad

In the result, all the three appeals filed by the assessee are partly allowed and the only appeal filed by the Revenue is dismissed

ITA 365/HYD/2015[2010-11]Status: DisposedITAT Hyderabad22 Feb 2023AY 2010-11

Bench: Shri R.K. Panda & Shri Laliet Kumar

For Appellant: Shri P. Murali Mohan Rao, CAFor Respondent: Shri Jeevan Lal Lavidiya, CIT(DR)
Section 10ASection 143(2)Section 143(3)Section 92CSection 92C(3)

…eating investment as loan is not permitted u/s 145 of the I.T. Act For the above proposition, he relied on the following decisions: i) DRP Hyderabad in the case of M/s. Visu International Ltd ii) ITAT Hyderabad in the case of Hill Country Properties vs ACIT (48 Taxmann.com 94) iii) ITAT Delhi in the case of CIT v EKL Appliances. Page 9 of 24 ITA Nos 365 451 and 480 of 2015 and 118 of 2016 Brightcom 17. The learned Counsel for the assessee in another plank of his arguments referring to the following decisions submitted that the procedure laid down u/s 92C of the Act relating to computation of ALP should be fol…

Essar Investments Ltd, Mumbai vs. ACIT 6(2)(2), Mumbai

In the result, additional ground No

ITA 1942/MUM/2015[2010-11]Status: DisposedITAT Mumbai08 Jan 2021AY 2010-11

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiassessment Year: 2010-11

For Appellant: Shri Nishant Thakkar, A.RFor Respondent: Shri Sunil Deshpande, D.R
Section 143(3)Section 144C(13)Section 43BSection 92BSection 92C(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “K”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI RAM LAL NEGI, JUDICIAL MEMBER Assessment Year: 2010-11 M/s. Aaradhana Realities ACIT 6(2)(2), Ltd. (Formerly known as Aayakar Bhavan, Essar Investments Ltd.) M.K. Road, Manickam Complex, Mumbai - 400020 Ground Floor, Vs. 1/3, General Patters Road, Chennai, Tamilnadu- 600 002 PAN: AABCE0686Q (Appellant) (Respondent) Present for: Assessee by : Shri Nishant Thakkar, A.R. Shri Hiten Chande, A.R. Ms. Jasmin Amalsadvala, A.R Revenue by : Shri Sunil Deshpande, D.R. Date of Hearing : 11.12.2020 Date o…

M/S. Earnest Towers Private Limited, Kolkata vs. ACIT, Circle - 2(1), Kolkata

In the result, the appeal of the assessee is allowed in part

ITA 2530/KOL/2017[2013-14]Status: DisposedITAT Kolkata15 Mar 2019AY 2013-14

Bench: Sri J. Sudhakar Reddy & Sri S.S. Viswanethra Ravii.T.A. No. 2530/Kol/2017 Assessment Year: 2013-14 M/S. Earnest Towers Private Limited……….………....………………...…………………….….Appellant [Pan : Aabce 8612 N] Vs. Acit, Circle-2(1), Kolkata………............................................................…....….…………..…...Respondent Appearances By: Shri Ajit Kumar Jain & Siddhesh Chaugule, C.A Appearing On Behalf Of The Appellant. Shri P. K. Srihari, Cit- Dr, Appearing On Behalf Of The Respondent.

Section 144CSection 2(24)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, KOLKATA Before Sri J. Sudhakar Reddy, Accountant Member & Sri S.S. Viswanethra Ravi, Judicial Member I.T.A. No. 2530/Kol/2017 Assessment Year: 2013-14 M/s. Earnest Towers Private Limited……….………....………………...…………………….….Appellant [PAN : AABCE 8612 N] Vs. ACIT, Circle-2(1), Kolkata………............................................................…....….…………..…...Respondent Appearances by: Shri Ajit Kumar Jain & Siddhesh Chaugule, C.A appearing on behalf of the appellant. Shri P. K. Srihari, CIT- DR, appearing on behalf of the respondent. Date of concluding the hearin…

Asst CIT (Ltu) 2, Mumbai vs. Reliance Industries Ltd, Mumbai

ITA 1547/MUM/2016[2010-11]Status: DisposedITAT Mumbai28 Sept 2018AY 2010-11

Bench: S/Shri B.R.Baskaran (Am) & Amarjit Singh (Jm)

Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” Bench, Mumbai Before S/Shri B.R.Baskaran (AM) & Amarjit Singh (JM) I.T.(TP)A. No. 1547/Mum/2016 (Assessment Year 2010-11) I.T.(TP)A. No. 2733/Mum/2017 (Assessment Year 2011-12) I.T.(TP)A. No. 5842/Mum/2017 (Assessment Year 2012-13) ACIT(Large Taxpayer Unit)-2 M/s. Reliance World Trade Centre 1 Vs. Industries limited 29th Floor, Cuffe Parade Maker Chambers IV Mumbai-400 005. 3rd Floor, 222 Nariman Point Mumbai-400 021. (Appellant) (Respondent) I.T.(TP)A. No. 1280/Mum/2016 (Assessment Year 2010-11) I.T.(TP)A. No. 2414/Mum/2017 (Assessment Year 2011-12) I.T.(TP)A. No.…

Topsgrup Electronics Systems Ltd, Mumbai vs. ITO WD 8(3)(3), Mumbai

In the result, the assessee’s appeal for assessment year 2009-10 is allowed as indicated above

ITA 2115/MUM/2015[2009-10]Status: DisposedITAT Mumbai15 Feb 2016AY 2009-10

Bench: Shri Jason P. Boaz & Shri Amit Shuklam/S. Topsgrup Electronic Systems Income Tax Officer-8(3)(3) Ltd. (Previsously Tops Sequipment Ltd.) Àayakar Bhavan, M.K. Road 5, Royal Palms Golf & Country Club Vs. Mumbai 400020 Aarey Milk Colony, Goregaon (E) Mumbai 400065 Pan - Aaact3291K Appellant Respondent

For Appellant: Shri S.M. LalaFor Respondent: Shri Mukesh Kumar Shah
Section 143(3)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL "K" Bench, Mumbai Before Shri Jason P. Boaz, Accountant Member and Shri Amit Shukla, Judicial Member M/s. Topsgrup Electronic Systems Income Tax Officer-8(3)(3) Ltd. (previsously Tops Sequipment Ltd.) Àayakar Bhavan, M.K. Road 5, Royal Palms Golf & Country Club Vs. Mumbai 400020 Aarey Milk Colony, Goregaon (E) Mumbai 400065 PAN - AAACT3291K Appellant Respondent Appellant by: Shri S.M. Lala Respondent by: Shri Mukesh Kumar Shah Date of Hearing: 17.12.2016 Date of Pronouncement: 19.02.2016 O R D E R Per Jason P. Boaz, A.M. This appeal by the assessee is directed against th…

Hill Country Properties v. ACIT (48 Taxmann.com 94) — Cited in 8 Judgments | BharatTax