ITO v. Prasad Production Ltd., Chennai

125 ITD 263Income Tax Appellate Tribunal2010#5665 most cited

What is ITO v. Prasad Production Ltd., Chennai authority for?

Payments made to foreign agents are not liable for tax deduction at source under Section 195, and consequently, no disallowance under Section 40(a)(i) can be made in the hands of the assessee payer.

20

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2021.

Also referred to as

ITO v. Prasad Production Ltd. · 125 ITD 263 · Section 40(a)(i) · Section 195 · TDS · foreign agents · commission payments · non-resident · disallowance

Judgments citing ITO v. Prasad Production Ltd., Chennai

THE DCIT, CIRCLE-4,, AHMEDABAD vs. GHCL LIMITED, AHMEDABAD

ITA 976/AHD/2014[2009-10]Status: DisposedITAT Ahmedabad05 Mar 2021AY 2009-10
For Appellant: Shri S. N. Soparkar, Sr. A.R. &For Respondent: Shri Mohd. Usman, CIR-D.R. &
Section 143(2)Section 144C(2)(b)Section 144C(5)Section 14ASection 37(1)Section 92C

…Trib.)] Ishikawajama - Harima Heavy Industries Ltd. Vs. Director of Income Tax [207 CTR 361] Dy. Commissioner of Income Tax Vs. Divi's Laboratories Ltd. [(201 1) 60 DTR (Hyd) (Trib) 210] ITO, International Taxation, Chennai Vs. Prasad Productoin Ltd. [(2010) 125 ITD 263 Chennai) (SB) ACIT, Circle - 16(3)(Hyderabad-Trib) vs. Priyadarshini Spinning Mills (P.) Ltd. (2012) ITA No. 1776 (2011) ACIT (International Taxation) vs. Star Cruise India Travel Services Pvt. Ltd. [14 ITR (T) 282 (Mum.) I.T.A Nos. 976/Ahd/2014 & 10 others Page No 67 Dy. CIT vs. GHCL Ltd. & 10 others CLSA Limited vs. ITO (International Taxatio…

GHCL LIMITED,AHMEDABAD vs. THE DY.CIT., CIRCLE-4,, AHMEDABAD

ITA 1042/AHD/2014[2009-10]Status: DisposedITAT Ahmedabad05 Mar 2021AY 2009-10
For Appellant: Shri S. N. Soparkar, Sr. A.R. &For Respondent: Shri Mohd. Usman, CIR-D.R. &
Section 143(2)Section 144C(2)(b)Section 144C(5)Section 14ASection 37(1)Section 92C

…Trib.)] Ishikawajama - Harima Heavy Industries Ltd. Vs. Director of Income Tax [207 CTR 361] Dy. Commissioner of Income Tax Vs. Divi's Laboratories Ltd. [(201 1) 60 DTR (Hyd) (Trib) 210] ITO, International Taxation, Chennai Vs. Prasad Productoin Ltd. [(2010) 125 ITD 263 Chennai) (SB) ACIT, Circle - 16(3)(Hyderabad-Trib) vs. Priyadarshini Spinning Mills (P.) Ltd. (2012) ITA No. 1776 (2011) ACIT (International Taxation) vs. Star Cruise India Travel Services Pvt. Ltd. [14 ITR (T) 282 (Mum.) I.T.A Nos. 976/Ahd/2014 & 10 others Page No 67 Dy. CIT vs. GHCL Ltd. & 10 others CLSA Limited vs. ITO (International Taxatio…

LAKSHMI SARASWATHI TEXTILES (AMI) LTD,CHENNAI vs. DCIT, CORP CIR-6(2), CHENNAI

In the result, the appeal of the assessee is allowed

ITA 3384/CHNY/2018[2010-11]Status: DisposedITAT Chennai28 Feb 2020AY 2010-11

Bench: Shri Mahavir Singh & Shri M. Balaganeshआयकर अपील सं./Ita No.3384/Chny/2018 "नधा"रण वष" /Assessment Year: 2010-11 M/S. Sri Lakshmi Saraswathi The Dy. Commissioner Of Textiles (Arni) Ltd., Income Tax, New # 16, Old # 17, Vs. Corporate Circle-6(2), Krishnama Road, Nungambakkam, Chennai. Chennai – 600 034. [Pan: Aabcs 2312M] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mrs. Vijayaprabha, JCITFor Respondent: 25.02.2020
Section 143(3)Section 40

…the decision of Hon’ble Supreme Court in the case of GE India Private Technology Centre vs. CIT reported in 327 ITR 456 (SC); CBDT Circular No.786 dated 07.02.2000 and Special Bench decision of this Tribunal in the case of ITO vs. Prasad Productions Ltd. 125 ITD 263 had held that the payments made to foreign agents would not be liable for deduction tax at source and consequently no disallowance u/s. 40(a)(i) of the Act could be made in the hands of the assessee payer. 4. In the above said observations and respectfully following the judicial precedent relied upon hearing above, we direct the Ld. AO to delet…

THY ACIT, CIRCLE-2(1)(2), , AHMEDABAD vs. M & B ENGINEERING LIMITED,, AHMEDABAD

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

ITA 370/AHD/2018[2013-14]Status: DisposedITAT Ahmedabad22 Oct 2019AY 2013-14

Bench: Shri Pradip Kumar Kedia & Shri Mahavir Prasad

For Appellant: Shri Lalit P. Jain, Sr. D.R
Section 195Section 195(2)Section 40Section 5Section 5(2)(b)Section 9Section 9(1)(i)Section 9(1)(vii)

…7 - * Ishikawajama - Harima Heavy Industries Ltd. Vs. Director of Income Tax [20/CTR361] * Dy. Commissioner of Income Tax Vs. Divl's Laboratories Ltd. 1(2011) 60 DTR (Hyd) (Trib) 210] * ITO, International Taxation, Chennai Vs. Prasad Productoin Ltd. [(2010) 125 ITD 263 Chennai) (SB) * ACIT, Circle - 16(3)(Hyderabad-Trib) vs. Priyadarshini Spinning Mills (P.) Ltd. (2012) ITA No. 1776 (2011) * ACIT (International Taxation) vs. Star Cruise India Travel Services Pvt. Ltd. [14 ITR (T) 282 (Mum.) 2.20. In view of the preceding discussions, the submissions of I he appellant, including the judgments / decisions of var…

SHRI JOGENDRA L. BHATI,AHMEDABAD vs. DY. CIT, CIRCLE-3(1)(1), AHMEDABAD

In the result, appeal of the assessee is partly allowed

ITA 2136/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad05 Apr 2019AY 2013-14

Bench: Shri Rajpal Yadav & Shri Pradip Kumar Kediaआयकर अपील सं./ Ita No. 2136/Ahd/2017 "नधा"रण वष"/Assessment Year: 2013-14 Shri Jogendra L. Bhati Dcit, Cir.3(1)(1) 315, Nilkanth Palace-B Vs Ahmedabad. 100 Ft. Road Anandnagar Road Satellite Ahmedabad 380 015. Pan : Ahcpn 0228 N अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri S.N. Soparkar, Ar Revenue By : Shri Vinod Tanwani, Sr.Dr

For Appellant: Shri S.N. Soparkar, ARFor Respondent: Shri Vinod Tanwani, Sr.DR
Section 143(2)Section 195Section 40Section 9

…x at source. For this conclusion, ITAT has relied upon the decision of Hon’ble Bombay High Court in the case of CIT Vs. Siemens. 310 ITR 320 (Bom); ABB Ltd., In re, 322 ITR 564 (AAR) and ITO ITA No.2136 /Ahd/2017 (Intl. Taxation) Vs. Prasad Productions Ltd., 125 ITD 263 (Chennai)(SB). Copy of this decision has been placed on page no.247. 13. At the time of hearing, the ld.counsel for the assessee relied upon the judgment of Hon’ble Gujarat High Court also in the case of Economic Traders (Guj) Pvt. Ltd. Vs. Pr.CIT, Tax Appeal No.713 of 2016. In this case, the AO has disallowed payment of various commission with a…

DCIT, CIRCLE-2 (1)(2),, AHMEDABAD vs. M/S. JAGSON COLORCHEM LTD.,, AHMEDABAD

In the result, both the appeals of the revenue and the cross objection of the assessee are dismissed

ITA 112/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad08 Feb 2019AY 2013-14

Bench: Shri Pradip Kumar Kedia & Shri Madhumita Royआयकर अपील सं. Ita No.112/Ahd/2017 With Co No. 32/Ahd/2017 "नधा"रण वष" /Asstt. Years: 2013-14

For Appellant: Shri Lalit P. Jain, Sr. D.RFor Respondent: Shri Karan Shah, A.R
Section 195Section 37Section 37(1)Section 40

…ction certificate from the AO. The issue whether the payer has to apply for a certificate under section 195, if some payment has been made, has been considered by various courts. The special bench of Chennai ITAT in the case of Prasad Productions reported in 125 ITD 263 has held in para- 35 of the order that if the assessee has not applied to the Assessing Officer under section 195(2) for deduction of tax at a lower or nil rate of tax under a bona fide belief that no part of the payment made to the non-resident is chargeable to tax, then he is not under any statutory obligation to deduct tax at source on any par…

THE ACIT, CIRCLE-2(1)(2),, AHMEDABAD vs. M & B ENGINEERING LIMITED,, AHMEDABAD

In the result, the revenue’s appeal is thus dismissed

ITA 355/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad30 Nov 2018AY 2014-15

Bench: Shri Pramod Kumar & Ms. Madhumita Roy

For Appellant: Shri Lalit P. Jain, Sr. D.RFor Respondent: Shri Sunil Talati, A.R
Section 143(3)Section 195Section 37(1)Section 40Section 9(1)(vii)

….)] • Ishikawajama - Harima Heavy Industries Ltd. Vs. Director of Income Tax [207 CTR 361] • Dy. Commissioner of Income Tax Vs. Divi's Laboratories Ltd. [(2011) 60 DTR (Hyd) (Trib) 210] • ITO, International Taxation, Chennai Vs. Prasad Production Ltd. [{2010) 125 ITD 263 Chennai) (SB) • ACIT, Circle - 16(3)(Hyderabad-Trib) vs. Priyadarshini Spinning Mills (P.) Ltd. (2012) ITA No. 1776 (2011) ACIT (International ACIT vs. M &B EngineeringLtd.. Asst.Year – 2014-15 Taxation) vs. Star Cruise India Travel Services Pvt. Ltd. [14 ITR (T) 282 (Mum.) 2.20. In view of the preceding discussions, the submissions of the appe…

THE DCIT, CIRCLE-2(1)(1),, AHMEDABAD vs. GUJARAT APOLLO INDUSTRIES LTD.,, AHMEDABAD

The appeal of the asssessee is partly allowed

ITA 154/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad19 Sept 2018AY 2011-12
For Appellant: Shri M.K. Patel, A.RFor Respondent: Shri V.K. Singh, Sr. D.R
Section 143(2)Section 143(3)Section 195Section 40

…duction certificate from the AO. The issue whether the payer has to apply for a certificate under section 195 if some payment has been made, has been considered by various courts. The special bench of Chennai ITAT in the case of Prasad Productions reported in 125 ITD 263 has held in para-35 of the order that in if the assessee has not applied to the Assessing Officer under section 195(2) for deduction of tax at a lower or nil rate of tax under a bona fide belief that no part of the payment made to the non-resident is chargeable to tax, then he is not under any statutory obligation to deduct tax at source on any p…

THE DCIT, CIRCLE-2(1)(1),, AHMEDABAD vs. GUJARAT APOLLO INDUSTRIES LTD.,, AHMEDABAD

The appeal of the asssessee is partly allowed

ITA 153/AHD/2015[2010-11]Status: DisposedITAT Ahmedabad19 Sept 2018AY 2010-11
For Appellant: Shri M.K. Patel, A.RFor Respondent: Shri V.K. Singh, Sr. D.R
Section 143(2)Section 143(3)Section 195Section 40

…duction certificate from the AO. The issue whether the payer has to apply for a certificate under section 195 if some payment has been made, has been considered by various courts. The special bench of Chennai ITAT in the case of Prasad Productions reported in 125 ITD 263 has held in para-35 of the order that in if the assessee has not applied to the Assessing Officer under section 195(2) for deduction of tax at a lower or nil rate of tax under a bona fide belief that no part of the payment made to the non-resident is chargeable to tax, then he is not under any statutory obligation to deduct tax at source on any p…

GUJARAT APOLLO INDUSTRIES LIMITED,,AHMEDABAD vs. THE JT. CIT, RANGE-4,, AHMEDABAD

The appeal of the asssessee is partly allowed

ITA 110/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad19 Sept 2018AY 2011-12
For Appellant: Shri M.K. Patel, A.RFor Respondent: Shri V.K. Singh, Sr. D.R
Section 143(2)Section 143(3)Section 195Section 40

…duction certificate from the AO. The issue whether the payer has to apply for a certificate under section 195 if some payment has been made, has been considered by various courts. The special bench of Chennai ITAT in the case of Prasad Productions reported in 125 ITD 263 has held in para-35 of the order that in if the assessee has not applied to the Assessing Officer under section 195(2) for deduction of tax at a lower or nil rate of tax under a bona fide belief that no part of the payment made to the non-resident is chargeable to tax, then he is not under any statutory obligation to deduct tax at source on any p…

GUJARAT APOLLO INDUSTRIES LIMITED,,AHMEDABAD vs. THE JT. CIT, RANGE-4,, AHMEDABAD

The appeal of the asssessee is partly allowed

ITA 109/AHD/2015[2010-11]Status: DisposedITAT Ahmedabad19 Sept 2018AY 2010-11
For Appellant: Shri M.K. Patel, A.RFor Respondent: Shri V.K. Singh, Sr. D.R
Section 143(2)Section 143(3)Section 195Section 40

…duction certificate from the AO. The issue whether the payer has to apply for a certificate under section 195 if some payment has been made, has been considered by various courts. The special bench of Chennai ITAT in the case of Prasad Productions reported in 125 ITD 263 has held in para-35 of the order that in if the assessee has not applied to the Assessing Officer under section 195(2) for deduction of tax at a lower or nil rate of tax under a bona fide belief that no part of the payment made to the non-resident is chargeable to tax, then he is not under any statutory obligation to deduct tax at source on any p…

THE DY. CIT, CIRCLE-2(1)(1),, AHMEDABAD vs. M/S. GUJARAT MICROWAX LTD.,, AHMEDABAD

In the result, Revenue’s appeal stands dismissed

ITA 2503/AHD/2016[2013-14]Status: DisposedITAT Ahmedabad24 May 2018AY 2013-14

Bench: Shri Waseem Ahmed & Shri Mahavir Prasadआयकर अपील सं./I.T.A. No.2503/Ahd/2016 ("नधा"रण वष" / Assessment Year : 2013-14) Dcit, M/S. Gujarat Microwax बनाम/ Cir – 2(1)(1), Pvt. Ltd., Vs. Ahmedabad. 401 & 02, Sarthik Square, Sarkhej Gandhinagar Highway, Bodakdev, Ahmedabad – 380 054 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacg 5593 P .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से / Appellant By : Dr. Jayant Jhveri, Sr.D.R. ""यथ" क" ओर से/Respondent By : Shri G.C. Pipara, C.A.

For Appellant: Dr. Jayant Jhveri, Sr.D.RFor Respondent: Shri G.C. Pipara, C.A
Section 195Section 40

…ctor of Income Tax [207 CTR 361] DCIT v. M/s. Gujarat Microwax Pvt Ltd. Asst.Year –2013-14 * Dy. Commissioner of Income Tax Vs. Divi's Laboratories Ltd. [(2011) 60 DTR (Hyd) (Trib) 210] * ITO, International Taxation, Chennai Vs. Prasad Production Ltd. [(2010) 125 ITD 263 Chennai) (SB) * ACIT, Circle-16(3)(Hyderabad-Trib) vs. Priyadarshim Spinning Mills (P.) Ltd. (2012) ITA No. 1776 (2011) * ACIT (International Taxation) vs. Star Cruise India Travel Services Pvt. Ltd. [14 ITR (T) 282 (Mum.) * CLSA Limited vs. ITO (International Taxation) [56 SOT 254 (Mum.) * ACIT Vs. Moderal Insulators Ltd. [56 DTR 362 (ITAT, Jaip…

THE DCIT, CIRCLE-2(1)(2),, AHMEDABAD vs. KOMAL AMIN EXPORTS PVT.LTD.,, AHMEDABAD

In the result, the appeal of the Revenue is dismissed

ITA 3298/AHD/2014[2010-11]Status: DisposedITAT Ahmedabad08 Feb 2018AY 2010-11
For Appellant: Shri S.N. Divetia, A.RFor Respondent: Shri Sumit Kr. Verma, Sr. D.R
Section 143(3)Section 195Section 195(2)Section 40Section 5Section 5(2)(b)Section 9

…duction certificate from the AO. The issue whether the payer has to apply for a certificate under section 195 if some payment has been made, has been considered by various courts. The special bench of Chennai ITAT in the case of Prasad Productions reported in 125 ITD 263 has held in para-35 of the order that in if the assessee has not applied to the Assessing Officer under section 195(2) for deduction of tax at a lower or nil rate of tax under a bona fide belief that no part of the payment made to the non-resident is chargeable to tax, then he is not under any statutory obligation to deduct tax at source on any p…

M/S. I 2 TECHNOLOGIES (NETHERLAND) B.V.,MUMBAI vs. ADIT RG. - 3(1), MUMBAI

In the result, appeal filed by assessee for AYs 2002-03, 2004-05 are allowed and the appeal filed by Revenue against deletion of penalty levied u/s 271(1)(c) is dismissed

ITA 2410/MUM/2007[2002-2003]Status: DisposedITAT Mumbai31 Mar 2017AY 2002-2003

Bench: Shri Jason P. Boaz & Shri Pawan Singh

For Respondent: Sh. M.V.Rajguru
Section 21(1)(c)Section 254(1)Section 271(1)(c)Section 44A

…point of “process” was considered by Delhi Tribunal in Datamine International in para 10, 11 & 12 and in Qad Europe BV v/s. DCIT 53 ITR(T) 259. The ld. Counsel for assessee further relied upon the decision of special bench in ITO vs. Prasad Production [2010] 125 ITD 263 (Chennai) (SB). 5. We have considered the rival contention of the parties and have gone through the orders of authorities below. During the assessment, the AO asked the assessee to justify the claim of non-taxability of license fees of Rs. 1,28,89,958/-. The assessee filed its detailed reply dated 07.03.3003. The AO observed that Satyam Computer…

ITO, WD-(IT), KOLKATA, KOLKATA vs. M/S EMAMI PAPER MILLS LTD., KOLKATA

In the result, appeal filed by the Revenue is dismissed

ITA 642/KOL/2016[2012-2013]Status: DisposedITAT Kolkata04 Jan 2017AY 2012-2013

Bench: Shri A.T.Varkey, Jm & Dr. A.L.Saini, Am आयकर अपील सं./Ita No.642/Kol/2016 ("नधा"रण वष" /Assessment Year:2012-2013) Income Tax Officer Vs. M/S Emami Paper Mills Ltd., (International Taxation), 687, Anandapur, E.M.Bypass, Ward, Kolkata, 2Nd Floor, Kolkata-700107 Room No. 215 Aayakar Bhavan Poorva, 110 Shantipalli,Kolkata-700107 "थायी लेखा सं./जीआइआर सं./Pan/Gir No.: Aabcg 1428 Q .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By : Shri N.B.Som, Jcit Sr. Dr Assessee By : Shri Ramesh Kumar Patodia, Fca सुनवाई क" तार"ख / Date Of Hearing : 20/12/2016 घोषणा क" तार"ख/Date Of Pronouncement 04/01/2017 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: The Captioned Appeal Filed By The Revenue, Pertaining To Assessment Year 2012-2013, Is Directed Against The Order Passed By Ld. Commissioner Of Income Tax (Appeals)-22, Kolkata, In Appeal No.111/Cit(A)-22/Kol/14-13, Dated 20.01.2016, Which In Turn Arises Out Of An Order Passed By The Assessing Officer (Ao) Under Section 201(1)/1A Of The Income Tax Act 1961, (In Short The ‘Act’), Dated 28.03.2013. 2. Brief Facts Of The Case Qua The Assessee Are That The Assessee Company, M/S.Emami Paper Mills Limited, Hereafter Called As ‘Deductor’ Has Remitted Some Amount To A Non-Resident Company Of Poland Without Deducting Taxes. Show Cause Notice U/S 201 Of The Income Tax Act, 1961 Was Issued To The Deductor. In Response, The Deductor Company Submitted M/S Emami Paper Mills Ltd.

For Appellant: Shri Ramesh Kumar Patodia, FCAFor Respondent: Shri N.B.Som, JCIT Sr. DR
Section 201Section 201(1)Section 5(2)Section 9(1)Section 9(1)(vii)

…the Indo- German DTAA no income had accrued in India, that there was no liability to deduct tax at source. Finally, we would like to refer to the order of the Special Bench of the Chennai Tribuanl, delivered in the case of ITO v. Prasad Production Ltd. [2010] 125 ITD 263. In that matter the assessee had purchased Considering the above, we hold that the FAA was not justified in holding that services rendered in pursuance of the purchase agreement can be taxed as FIS/FTS. iii) Bhel-GE-Gas Turbine Servicing (P) Ltd., 24 taxmann.com 25(Hyd): 16. The above activities involve assembly, disassembly, inspection, reportin…

RELIANCE NATURAL RESOURCES LTD,NAVI MUMBAI vs. ADDL CIT RG 7(2), MUMBAI

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

ITA 6843/MUM/2012[208-09]Status: DisposedITAT Mumbai24 Aug 2016

Bench: Shri G.S.Pannu & Shri Ravish Soodthe Dcit -7(2), Aaykar Bhavan,M.K.Road, Mumbai 400 020 ..... Appellant Vs. M/S. Reliance Natural Resources Ltd. H-Block, 1St Floor, Dhirubhai Ambani Knowledge City, Thane-Belapur Road, Koperkhairane, Navi Mumbai 400 710 Pan:Aabcr 7656P .... Respondent [ M/S. Reliance Natural Resources Ltd. H-Block, 1St Floor, Dhirubhai Ambani Knowledge City, Thane-Belapur Road, Koperkhairane, Navi Mumbai 400 710 Pan:Aabcr 7656P ... Appellant Vs. The Addl.Cit -7(2), Aaykar Bhavan,M.K.Road, Mumbai 400 020 .... Respondent Revenue By : Shri Jasbir Chouhan Assessee By : S/Shri Jitendra Sanghavi/ Deepak Jain Date Of Hearing : 17/8/2016 Date Of Pronouncement : 24/08/2016 (Assessment Year : 2008-09) Order Per G.S.Pannu,A.M:

For Appellant: S/Shri Jitendra Sanghavi/ Deepak JainFor Respondent: Shri Jasbir Chouhan
Section 143(3)Section 195Section 37(1)Section 40

…tc. are also mentioned at para 5 of the order of assessment. On appeal, the learned CIT(A) held that the said payments were not exigible to tax in India by placing reliance on the judicial pronouncements in the case of ITO vs. Prasad Production Ltd., Chennai (125 ITD 263) ( SB Chennai) and VAN Cord ACZ India (P) Ltd. vs CIT (Delhi HC) and therefore the question of making TDS under section 195 of the Act on the said payments did not arise. 13.2 The learned D.R. placed reliance on the decision of the AO on this issue. (Assessment Year : 2008-09) 13.3 The learned A.R. for the assessee reiterated the submissions put…

ADDL CIT 7(2), MUMBAI vs. RELIANCE NATURAL RESOURCES LTD, NAVI MUMBAI

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

ITA 6711/MUM/2012[2008-09]Status: DisposedITAT Mumbai24 Aug 2016AY 2008-09

Bench: Shri G.S.Pannu & Shri Ravish Soodthe Dcit -7(2), Aaykar Bhavan,M.K.Road, Mumbai 400 020 ..... Appellant Vs. M/S. Reliance Natural Resources Ltd. H-Block, 1St Floor, Dhirubhai Ambani Knowledge City, Thane-Belapur Road, Koperkhairane, Navi Mumbai 400 710 Pan:Aabcr 7656P .... Respondent [ M/S. Reliance Natural Resources Ltd. H-Block, 1St Floor, Dhirubhai Ambani Knowledge City, Thane-Belapur Road, Koperkhairane, Navi Mumbai 400 710 Pan:Aabcr 7656P ... Appellant Vs. The Addl.Cit -7(2), Aaykar Bhavan,M.K.Road, Mumbai 400 020 .... Respondent Revenue By : Shri Jasbir Chouhan Assessee By : S/Shri Jitendra Sanghavi/ Deepak Jain Date Of Hearing : 17/8/2016 Date Of Pronouncement : 24/08/2016 (Assessment Year : 2008-09) Order Per G.S.Pannu,A.M:

For Appellant: S/Shri Jitendra Sanghavi/ Deepak JainFor Respondent: Shri Jasbir Chouhan
Section 143(3)Section 195Section 37(1)Section 40

…tc. are also mentioned at para 5 of the order of assessment. On appeal, the learned CIT(A) held that the said payments were not exigible to tax in India by placing reliance on the judicial pronouncements in the case of ITO vs. Prasad Production Ltd., Chennai (125 ITD 263) ( SB Chennai) and VAN Cord ACZ India (P) Ltd. vs CIT (Delhi HC) and therefore the question of making TDS under section 195 of the Act on the said payments did not arise. 13.2 The learned D.R. placed reliance on the decision of the AO on this issue. (Assessment Year : 2008-09) 13.3 The learned A.R. for the assessee reiterated the submissions put…

RELIANCE NATURAL RESOURCES LTD,NAVI MUMBAI vs. ADDL CIT RG 7(2), MUMBAI

In the result, the appeal is allowed

ITA 847/MUM/2011[2007-08]Status: DisposedITAT Mumbai08 Jul 2016AY 2007-08

Bench: Shri Jason P. Boaz & Shri Saktijit Deyreliance Natural Resources Ltd. Addl. Cit, Range 7(2) H Block, 1St Floor, Dhirubhai Room No. 620, 6Th Floor Vs. Ambani Knowledge City Aayakar Bhavan Navi Mumbai 400710 M.K. Road, Mumbai 400020 Pan - Aabcr7656P Appellant Respondent Addl. Cit, Range 7(2) Reliance Natural Resources Ltd. Room No. 620, 6Th Floor H Block, 1St Floor, Dhirubhai Vs. Aayakar Bhavan Ambani Knowledge City M.K. Road, Mumbai 400020 Navi Mumbai 400710 Pan - Aabcr7656P Appellant Respondent

For Appellant: Shri Jitendra Sanghavi &For Respondent: Shri Jasbir Chouhan
Section 115JSection 143(3)Section 14ASection 195Section 40Section 9(1)(vii)

…tc. are also mentioned at para 5 of the order of assessment. On appeal, the learned CIT(A) held that the said payments were not exigible to tax in India by placing reliance on the judicial pronouncements in the case of ITO vs. Prasad Production Ltd., Chennai (125 ITD 263) ( SB Chennai) and VAN Cord ACZ India (P) Ltd. vs CIT (Delhi HC) and therefore the question of making TDS under section 195 of the Act on the said payments did not arise. 13.2 The learned D.R. placed reliance on the decision of the AO on this issue. 13.3 The learned A.R. for the assessee reiterated the submissions put forth before the learned CIT…

ADDL CIT 7(2), MUMBAI vs. RELIANCE NATURAL RESOURCES LTD, NAVI MUMBAI

In the result, the appeal is allowed

ITA 1425/MUM/2011[2007-08]Status: DisposedITAT Mumbai08 Jul 2016AY 2007-08

Bench: Shri Jason P. Boaz & Shri Saktijit Deyreliance Natural Resources Ltd. Addl. Cit, Range 7(2) H Block, 1St Floor, Dhirubhai Room No. 620, 6Th Floor Vs. Ambani Knowledge City Aayakar Bhavan Navi Mumbai 400710 M.K. Road, Mumbai 400020 Pan - Aabcr7656P Appellant Respondent Addl. Cit, Range 7(2) Reliance Natural Resources Ltd. Room No. 620, 6Th Floor H Block, 1St Floor, Dhirubhai Vs. Aayakar Bhavan Ambani Knowledge City M.K. Road, Mumbai 400020 Navi Mumbai 400710 Pan - Aabcr7656P Appellant Respondent

For Appellant: Shri Jitendra Sanghavi &For Respondent: Shri Jasbir Chouhan
Section 115JSection 143(3)Section 14ASection 195Section 40Section 9(1)(vii)

…tc. are also mentioned at para 5 of the order of assessment. On appeal, the learned CIT(A) held that the said payments were not exigible to tax in India by placing reliance on the judicial pronouncements in the case of ITO vs. Prasad Production Ltd., Chennai (125 ITD 263) ( SB Chennai) and VAN Cord ACZ India (P) Ltd. vs CIT (Delhi HC) and therefore the question of making TDS under section 195 of the Act on the said payments did not arise. 13.2 The learned D.R. placed reliance on the decision of the AO on this issue. 13.3 The learned A.R. for the assessee reiterated the submissions put forth before the learned CIT…

GUJARAT PIPAVAV PORT LTD,MUMBAI vs. ITO TDS 3, MUMBAI

ITA 7878/MUM/2010[2008-09]Status: DisposedITAT Mumbai03 Feb 2016AY 2008-09
For Appellant: Shri Sunil Moti LalaFor Respondent: Shri Pankaj Kumar-Sr.A.R
Section 201Section 201rSection 254(1)Section 6Section 9

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ITO v. Prasad Production Ltd., Chennai (125 ITD 263) — Cited in 20 Judgments | BharatTax