Income-tax Officer, Ward-2(2), Ahmedabad v. Parag Mahasukhlal Shah

12 Taxmann.com 37Income Tax Appellate Tribunal2011#9328 most cited

What is Income-tax Officer, Ward-2(2), Ahmedabad v. Parag Mahasukhlal Shah authority for?

Payments made for delayed purchase bills are not considered interest under section 2(28A) if they have a direct link and immediate nexus with a trading liability.

11

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2020 to 2025.

Also referred to as

ITO v. Parag Mahasukhlal Shah · section 2(28A) · delayed purchase payments · trading liability · interest under section 2(28A) · ITAT Ahmedabad · business income

Sections most often in play

Section 194ASection 194HSection 2(28A)Section 201(1)Section 201(1A)Section 250Section 133A(2A)Section 40(a)(i)

Issues it is cited on

section 2(28a)section 133a(2a)section 80hsection 194hinterest under section 201(1a)section 80hhcsection 80hhinterest on securitiessection 194asection 201(1a)survey under section 133aassessee in default

Judgments citing Income-tax Officer, Ward-2(2), Ahmedabad v. Parag Mahasukhlal Shah

DCIT(OSD)(TDS) - 2(3), Mumbai vs. Wockhardt Ltd., Mumbai

Appeal of the revenue is partly allowed

ITA 2636/MUM/2025[2017-18]Status: DisposedITAT Mumbai19 Jun 2025AY 2017-18

Bench: Ms Padmavathy S, Am & Shri Sandeep Singh Karhail, Jm

For Appellant: Shri Ayush Chhajed, ARFor Respondent: Shri Arun Kanti Datta, CIT-DR
Section 133ASection 194ASection 194HSection 201(1)Section 250Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE MS PADMAVATHY S, AM & SHRI SANDEEP SINGH KARHAIL, JM I.T.A. No. 2636/Mum/2025 (Assessment Year: 2017-18) DCIT (OSD)-2(3), Wockhardt Ltd. Room No. 310, 3rd Floor, Wockhardt Tower, Bandra Kurla Vs. Cumbala Hill, MTNL TE Building, Complex, Bandra, Mumbai-400051. Peddar Road, Mumbai-400026 PAN: AAACW2472M Appellant) : Respondent) Appellant /Assessee by : Shri Ayush Chhajed, AR Revenue / Respondent by : Shri Arun Kanti Datta, CIT-DR Date of Hearing : 10.06.2025 Date of Pronouncement : 19.06.2025 O R D E R Per Padmavathy S, AM: This appeal by the revenue is…

DCIT(OSD)(TDS)-2(3), Mumbai vs. Wockhardt Ltd., Mumbai

In the result, the appeal filed by the Revenue is dismissed

ITA 2633/MUM/2024[2015-16]Status: DisposedITAT Mumbai01 Aug 2024AY 2015-16

Bench: Shri Pavan Kumar Gadale & Shri Amarjit Singh

Section 194ASection 194HSection 2Section 201Section 201(1)Section 222Section 271C

…IN THE INCOME TAX APPELLATE TRIBUNAL, “G” BENCH MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA. No. 2633/MUM/2024 (Assessment Year : 2015–16) Vs. Wockhardt Ltd, DCIT(OSD)(TDS)-2(3), Wockhardt Towers, 3 rd Floor, MTNL TE Bandra Kurla Building, Cumballa Hill, Complex, PedderRoad, Mumbai-400051. DrGopalraoDeshmukhMarg, Mumbai–400026 PAN/GIR No. AAACW2472M (अपीलाथ"/Applicant) (""यथ"/Respondent) Assessee by Shri Piyush Chhajed.AR Revenue by Shri Dr. Kishore Dhule.CIT. DR सुनवाई क" तार"ख/Date of Hearing 29.07.2024 घोषणा क" तार"ख/Date of Pronouncement 05.08.2024 ORDE…

Trimex Industries Private Limited, Chennai vs. ACIT, Central Circle-IV(3), Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 993/CHNY/2022[2009-10]Status: DisposedITAT Chennai11 Oct 2023AY 2009-10

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwal

For Appellant: Shri D. Anand, AdvocateFor Respondent: Shri Suresh Guduri, JCIT
Section 14Section 143(3)Section 14A

…आयकर अपीलीय अिधकरण, ‘डी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH, CHENNAI "ी महावीर "सह,उपा"य" एवं "ी मनोज कुमार अ"वाल,लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER आयकर अपील सं./IT(TP)A Nos.: 77 & 78/CHNY/2022 & ITA No.993/CHNY/2022 िनधा"रण वष" /Assessment Years:2012-13, 2013-14 & 2009-10 Trimex Industries Pvt. Ltd., The ACIT, No.1, Trimex Towers, Subbaraya v. Central Circle – 1(3), Avenue, C.P. Ramaswamy Road, Chennai. Alwarpet, Chennai – 600 018. PAN: AABCT 0212F (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./ITA N…

DCIT, Central Circle-1 (3), Chennai vs. Trimex Industries Private Limited, Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 1120/CHNY/2022[2013-2014]Status: DisposedITAT Chennai11 Oct 2023AY 2013-2014

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwal

For Appellant: Shri D. Anand, AdvocateFor Respondent: Shri Suresh Guduri, JCIT
Section 14Section 143(3)Section 14A

…आयकर अपीलीय अिधकरण, ‘डी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH, CHENNAI "ी महावीर "सह,उपा"य" एवं "ी मनोज कुमार अ"वाल,लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER आयकर अपील सं./IT(TP)A Nos.: 77 & 78/CHNY/2022 & ITA No.993/CHNY/2022 िनधा"रण वष" /Assessment Years:2012-13, 2013-14 & 2009-10 Trimex Industries Pvt. Ltd., The ACIT, No.1, Trimex Towers, Subbaraya v. Central Circle – 1(3), Avenue, C.P. Ramaswamy Road, Chennai. Alwarpet, Chennai – 600 018. PAN: AABCT 0212F (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./ITA N…

DCIT, Central Circle-1 (3), Chennai vs. Trimex Industries Private Limited, Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 1035/CHNY/2022[2009-2010]Status: DisposedITAT Chennai11 Oct 2023AY 2009-2010

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwal

For Appellant: Shri D. Anand, AdvocateFor Respondent: Shri Suresh Guduri, JCIT
Section 14Section 143(3)Section 14A

…आयकर अपीलीय अिधकरण, ‘डी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH, CHENNAI "ी महावीर "सह,उपा"य" एवं "ी मनोज कुमार अ"वाल,लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER आयकर अपील सं./IT(TP)A Nos.: 77 & 78/CHNY/2022 & ITA No.993/CHNY/2022 िनधा"रण वष" /Assessment Years:2012-13, 2013-14 & 2009-10 Trimex Industries Pvt. Ltd., The ACIT, No.1, Trimex Towers, Subbaraya v. Central Circle – 1(3), Avenue, C.P. Ramaswamy Road, Chennai. Alwarpet, Chennai – 600 018. PAN: AABCT 0212F (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./ITA N…

DCIT (TDS)(OSD) - 2(3), Mumbai vs. M/S. Wockhardt Ltd., Mumbai

In the result, the appeal filed by the Revenue is dismissed

ITA 2131/MUM/2022[2014-15]Status: DisposedITAT Mumbai30 Dec 2022AY 2014-15

Bench: Shri Aby T Varkey () & Shri Om Prakash Kant () Assessment Year: 2014-15 Dcit (Tds) (Osd)-2(3), M/S Wockhardt Ltd., Room No. 310, 3Rd Floor, Mtnl Wockhardt Towers, Bandra Building, Cumballa Hill, Vs. Kurla Complex, Mumbai-400026. Mumbai-400051. Pan No. Aaacw 2472 M Appellant Respondent : Assessee By Mr. Pranay Gandhi, Ar : Revenue By Mr. Byomakesh Pradipta Kumar Panda, Cit-Dr : Date Of Hearing 20/12/2022 : Date Of Pronouncement 30/12/2022

For Respondent: Assessee by Mr. Pranay Gandhi, AR
Section 194H

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI ABY T VARKEY (JUDICIAL MEMBER) AND SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) Assessment Year: 2014-15 DCIT (TDS) (OSD)-2(3), M/s Wockhardt Ltd., Room No. 310, 3rd floor, MTNL Wockhardt Towers, Bandra Building, Cumballa Hill, Vs. Kurla Complex, Mumbai-400026. Mumbai-400051. PAN No. AAACW 2472 M Appellant Respondent : Assessee by Mr. Pranay Gandhi, AR : Revenue by Mr. Byomakesh Pradipta Kumar Panda, CIT-DR : Date of Hearing 20/12/2022 : Date of pronouncement 30/12/2022 ORDER PER OM PRAKASH KANT, AM The Revenue has preferred this appeal again…

DCIT (TDS)-2(3), Mumbai vs. Wockhardt Limited, Mumbai

Appeal is dismissed

ITA 2314/MUM/2022[2013-14]Status: DisposedITAT Mumbai20 Dec 2022AY 2013-14

Bench: Shri Kuldip Singh & Shri S. Rifaur Rahmanassessment Year: 2013-14

For Appellant: Shri Vallabh Gokhale, A.RFor Respondent: Shri Byomakesh Pradipta Kumar Panda, D.R
Section 133ASection 194ASection 194HSection 201Section 201(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “G”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER Assessment Year: 2013-14 DCIT (TDS)(OSD)-2(3), M/s. Wockhardt Ltd., Room No.310, Wockhardt Towers, 3rd Floor, Vs. Bandra Kurla Complex, MTNL Building, Mumbai – 400 051 Cumballa Hill, PAN: AAACW2472M Mumbai - 400026 (Appellant) (Respondent) Present for: Assessee by : Shri Vallabh Gokhale, A.R. Revenue by : Shri Byomakesh Pradipta Kumar Panda, D.R. Date of Hearing : 15 . 12 . 2022 Date of Pronouncement : 20 . 12 . 2022 O R D E R Per : Kuldip Singh, Judicial Mem…

JCIT (OSD) (TDS)-2(3). Mumbai, Mumbai vs. M/S Wockhardt Ltd, Mumbai

In the result, the appeal by the Revenue for the assessment year 2012–

ITA 894/MUM/2022[2011-12]Status: DisposedITAT Mumbai21 Nov 2022AY 2011-12

Bench: Shri Prashant Maharishi & Shri Sandeep Singh Karhail

For Appellant: Shri Pranay GandhiFor Respondent: Shri A.B. Koli
Section 133ASection 194ASection 194HSection 201Section 201(1)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No.894/Mum./2022 ITA No.893/Mum./2022 (Assessment Year : 2011–12) (Assessment Year : 2012–13) Jt. Commissioner of Income Tax (OSD) ……………. Appellant TDS, Circle–2(3), Mumbai v/s M/s. Wockhardt Limited Room no.310, 3rd Floor, MTNL Building …………….Respondent Cumballa Hill, Peddar Road Mumbai 400 026 PAN – AAACW2472M Assessee by : Shri Pranay Gandhi Revenue by : Shri A.B. Koli Date of Hearing – 01/09/2022 Date of Order – 21/11/2022 O R D E R PER SANDEEP SINGH…

JCIT (OSD) (TDS)-2(3), Mumbai. vs. M/S Wockhardt Ltd, Mumbai

In the result, the appeal by the Revenue for the assessment year 2012–

ITA 893/MUM/2022[2012-13]Status: DisposedITAT Mumbai21 Nov 2022AY 2012-13

Bench: Shri Prashant Maharishi & Shri Sandeep Singh Karhail

For Appellant: Shri Pranay GandhiFor Respondent: Shri A.B. Koli
Section 133ASection 194ASection 194HSection 201Section 201(1)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No.894/Mum./2022 ITA No.893/Mum./2022 (Assessment Year : 2011–12) (Assessment Year : 2012–13) Jt. Commissioner of Income Tax (OSD) ……………. Appellant TDS, Circle–2(3), Mumbai v/s M/s. Wockhardt Limited Room no.310, 3rd Floor, MTNL Building …………….Respondent Cumballa Hill, Peddar Road Mumbai 400 026 PAN – AAACW2472M Assessee by : Shri Pranay Gandhi Revenue by : Shri A.B. Koli Date of Hearing – 01/09/2022 Date of Order – 21/11/2022 O R D E R PER SANDEEP SINGH…

Spectrum Power Generation Limited, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-3(2), Hyderabad

In the result, appeal of the assessee is allowed

ITA 2011/HYD/2018[2012-13]Status: DisposedITAT Hyderabad19 Aug 2022AY 2012-13

Bench: Shri Rama Kanta Panda & Shri K.Narasimha Chary

For Appellant: Shri Kranthi, ARFor Respondent: Shri Solge Jost Kottaram, CIT-DR
Section 143(3)Section 194ASection 2Section 2(28)Section 40

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”, HYDERABAD BEFORE SHRI RAMA KANTA PANDA, ACCOUNTANT MEMBER & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं / ITA No. 2011/Hyd/2018 (निर्धारण वर्ा / Assessment Year: 2012-13) Spectrum Power Vs. Deputy Commissioner of Generation Limited, Income Tax, Hyderabad Circle-3(2), [PAN No. AAECS3685A] Hyderabad अपीलधर्थी / Appellant प्रत् यर्थी / Respondent निर्धाररती द्वधरध/Assessee by: Shri Kranthi, AR रधजस् व द्वधरध/Revenue by: Shri Solge Jost Kottaram, CIT-DR सुिवधई की तधरीख/Date of hearing: 08/08/2022 घोर्णध की तधरीख/P…

DCIT (TDS)-2(3), Mumbai vs. Wockhardt Limited, Mumbai

Accordingly, the grounds (c) raised by the revenue are dismissed

ITA 6803/MUM/2018[2010-11]Status: DisposedITAT Mumbai11 Dec 2020AY 2010-11

Bench: Shri S. Rifaur Rahman, Am & Shri Ram Lal Negi, Jm आयकरअपीलसं./ I.T.A. No. 6803/Mum/2018 (निर्धारणवर्ा / Assessment Year: 2010-11) Dcit (Tds)-2(3), M/S Wockhardt Ltd. 6Th Floor, Wockhardt Smt. K. G. Mittal बिधम/ Ayurvedic Hospital Bldg. Tower, G Block, Bandra Vs. Room No. 718, 7Th Floor, Kurla Complex, Bandra, Charni Road (W), Mumbai-400 051 Mumbai-400 002 स्थायीलेखासं./जीआइआरसं./ Pan No. Aaacw2472M (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : & C.O. No. 51/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2010-11) M/S Wockhardt Ltd. Dcit (Tds)-2(3), 6Th Floor, Wockhardt Smt. K. G. Mittal बिधम/ Tower, G Block, Bandra Ayurvedic Hospital Bldg. Vs. Room No. 718, 7Th Floor, Kurla Complex, Bandra, Charni Road (W), Mumbai-400 051 Mumbai-400 002 (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant By : Shri Anand Mohan, Dr प्रत्यथीकीओरसे/Respondentby : Shri Kirit Kamdar, Ar सुनवाईकीतारीख/ : 02.11.2020 Date Of Hearing घोषणाकीतारीख / : 11.12.2020 Date Of Pronouncement

For Appellant: Shri Anand Mohan, DRFor Respondent: Shri Kirit Kamdar, AR
Section 133ASection 194ASection 194HSection 201(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, AM & SHRI RAM LAL NEGI, JM आयकरअपीलसं./ I.T.A. No. 6803/Mum/2018 (निर्धारणवर्ा / Assessment Year: 2010-11) DCIT (TDS)-2(3), M/s Wockhardt Ltd. 6th floor, Wockhardt Smt. K. G. Mittal बिधम/ Ayurvedic Hospital Bldg. Tower, G Block, Bandra Vs. Room No. 718, 7th floor, Kurla Complex, Bandra, Charni Road (W), Mumbai-400 051 Mumbai-400 002 स्थायीलेखासं./जीआइआरसं./ PAN No. AAACW2472M (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : & C.O. No. 51/Mum/2020 (निर्धारणवर्ा / Assessment Year: 2010-11) M/s Wockhardt Ltd. DCIT (TDS)-2(3), 6th floor…

Income-tax Officer, Ward-2(2), Ahmedabad v. Parag Mahasukhlal Shah (12 Taxmann.com 37) — Cited in 11 Judgments | BharatTax