ITO v. India Advantage Fund-I 39 ITR(T) 60

67 SOT 5Income Tax Appellate Tribunal2015#25451 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,254 Indian tax judgments — from 2016 to 2020.

Judgments citing ITO v. India Advantage Fund-I 39 ITR(T) 60

Income Tax Officer-23(1)(2), Mumbai vs. Indian Corporate Loan Securities Trust 2008 Series 14, Mumbai

In the result, Revenue's appeal for A

ITA 4789/MUM/2017[2010-11]Status: DisposedITAT Mumbai29 Jan 2020AY 2010-11

Bench: Shri M.Balaganesh, Am & Shri Ravish Sood, Jm The Ito-23(1)(2) Vs. M/S. Indian Corporate Loan Room No.18 Securities Trust 2008 Matru Mandir Series 14 Grant Road Il & Fs Financial Centre Mumbai – 400 007 Plot No.C-22, G Block 3Rd Floor, Bandra Kurla Complex, Bandra East Mumbai – 400 051 Pan/Gir No. Aaat16786P (Appellant) .. (Respondent) The Ito-23(1)(2) Vs. M/S. Indian Corporate Loan Room No.18 Securities Trust Series Iii Matru Mandir 2009 Grant Road Il & Fs Financial Centre Mumbai – 400 007 Plot No.C-22, G Block Bandra Kurla Complex, Bandra East Mumbai – 400 051 Pan/Gir No. Aaat17440L (Appellant) .. (Respondent) The Ito-23(1)(2) Vs. M/S. Indian Corporate Loan Room No.18 Securities Trust Series Matru Mandir 2008 Series 36 Grant Road Il & Fs Financial Centre Mumbai – 400 007 Plot No.C-22, G Block Bandra Kurla Complex, Bandra East Mumbai – 400 051 Pan/Gir No. Aaat16925L (Appellant) .. (Respondent) आदेश / O R D E R Per Bench: These Appeals In Ita No.4789/Mum/2017, 4791/Mum/2017 & 4794/Mum/2017 For A.Y.2010-11 Arise Out Of The Order By The Ld. Commissioner Of Income Tax (Appeals)-32, Mumbai In Appeal No.Cit(A)- 32/It-604/23(1)(2)/2015-16, Cit(A)-32/It-48/19(3)(2)/2012-13 & Cit(A)-32/It-483/Ito-19(3)(4)/12-13 Respectively Dated 24/04/2017 (Ld. Cit(A) In Short) Against The Order Of Assessment Passed U/S.143(3) Of The Income Tax Act, 1961 (Hereinafter Referred To As Act) Dated 26/02/2016, 31/10/2012 Respectively By The Ld. Income Tax Officer – 23(1)(2) & 19(3)(2) Respectively, Mumbai (Hereinafter Referred To As Ld. Ao).

Section 10Section 143(3)Section 148Section 161Section 161(1)Section 61

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH MUMBAI BEFORE SHRI M.BALAGANESH, AM & SHRI RAVISH SOOD, JM The ITO-23(1)(2) Vs. M/s. Indian Corporate Loan Room No.18 Securities Trust 2008 Matru Mandir Series 14 Grant Road IL & FS Financial Centre Mumbai – 400 007 Plot No.C-22, G Block 3rd Floor, Bandra Kurla Complex, Bandra East Mumbai – 400 051 PAN/GIR No. AAAT16786P (Appellant) .. (Respondent) The ITO-23(1)(2) Vs. M/s. Indian Corporate Loan Room No.18 Securities Trust Series III Matru Mandir 2009 Grant Road IL & FS Financial Centre Mumbai – 400 007 Plot No.C-22, G Block Bandra Kurla Complex, Bandra East Mumba…

Isarc-14/2010-11 Trust, Mumbai vs. ITO 23(1)(2), Mumbai

In the result the Appeal is dismissed

ITA 2701/MUM/2017[2012-13]Status: DisposedITAT Mumbai04 Sept 2019AY 2012-13

Bench: Shri M.Balaganesh, Am & Shri Amarjit Singh, Jm M/S. Isarc 14/2010-11 Vs. Ito 23(1)(2), Trust Room No.108, C-11, G Block, Sme Matru Mandir, Tardeo Road Development Centre Grant Road, Bandra Kurla Complex Mumbai – 400 007 Bandra (East) Mumbai – 400 051 Pan/Gir No.Aaati8646N (Appellant) .. (Respondent) Ito 23(1)(2), Vs. M/S. Isarc 14/2010-11 Room No.108, Trust Matru Mandir, Tardeo Road C-11, G Block, Sme Grant Road, Development Centre Mumbai – 400 007 Bandra Kurla Complex Bandra (East) Mumbai – 400 051 Pan/Gir No.Aaati8646N (Appellant) .. (Respondent) M/S. Isarc-12/2010-11 Vs. Ito 23(1)(2), Trust Room No.108, C-11, G Block, Sme Matru Mandir, Tardeo Road Development Centre Grant Road, Bandra Kurla Complex Mumbai – 400 007 Bandra (East) Mumbai – 400 051 Pan/Gir No.Aaati8644Q Isarc Sidbi 2/2009-10 Trust

Section 143(3)Section 61

…9,000/- while determining the income, which had been rightly granted relief by the ld CITA. 11.9. We find that the similar issue had arose before the co-ordinate bench of Bangalore Tribunal in the case of DCIT vs Indian Advantage Fund –VII reported in (2015) 67 SOT 5 (Bangalore-Trib.) . In that case, the assessee was an investment management entity formed under the Trust Deed. The Trustee was empowered to call for contributions from the contributors which will be invested by the Trustee in accordance with the objects of the Trust. The objective of creation of the trust was to invest in certain securities called…

ACIT, Bangalore vs. M/S Icici Emerging Sector Fund, Bangalore

In the result, all the thirteen appeals of the revenue are dismissed

ITA 505/BANG/2013[2009-10]Status: DisposedITAT Bangalore27 Jul 2016AY 2009-10

Bench: Shri Sunil Kumar Yadav & Shri A.K.Garodia, Accounant Member

For Appellant: Shri S.E.Dastur, Senior AdvocateFor Respondent: Mrs. Neera Malhotra, CIT &
Section 199

…aining appeals of the revenue, he submitted that the issue involved in these appeals is squarely covered in favour of the assessee by the Tribunal orders as per details below; a) ITO Vs India Advantage Fund-I 39 ITR(T) 60. b) DCIT Vs India Advantage Fund-VII 67 SOT 5, 36 ITR (T) 304. c) ITA No.179 & 177(B)/12, 348(B)/2011 and 475(B)/2013 and ITA No.375(B)/2011 dated 13-02-2015 in the case of India Advantage Fund-I. M/s ICICI Emerging Sector Fund and M/s ICICI Econet & Internet Tech. Funds, Bangalore. He submitted copies of these Tribunal orders. As against this, the ld,. DR of the revenue supported the assessme…