ITO v. RBK Share Broking Pvt. Ltd.

37 Taxmann 128Reported decision#11584 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2023.

Issues it is cited on

strategic investmentsection 36(1)(iii)commercial expediencydisallowance u/s 14asection 115jbsection 36(1)cross objectionsection 14asection 36appeal before the tribunalcompanysection 14

Judgments citing ITO v. RBK Share Broking Pvt. Ltd.

ACIT Circle-3 (3)(2), Mumbai vs. M/S Solitaire Appliances Pvt Ltd., Mumbai

In the result, the appeals of the assessee for assessment year

ITA 7559/MUM/2019[2016-17]Status: DisposedITAT Mumbai31 May 2023AY 2016-17

Bench: Shri Kuldip Singh () & Shri Om Prakash Kant ()

For Appellant: Mr. Jay Dharod
Section 36(1)Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E” MUMBAI BEFORE SHRI KULDIP SINGH (JUDICIAL MEMBER) AND SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) ITA Nos. 5855& 5856/MUM/2019 Assessment Years: 2013-14& 2015-16 Solitaire Appliances Pvt. Ltd., Deputy Commissioner of 171-C, 17th floor, Miittal Income-tax -3(3)(2), Vs. Court, C Wing Nariman Point, Room No. 609, 6th floor, Mumbai-400021. Aayakar Bhavan, M.K. Road, Mumbai-400020. PAN No. AABCV 0807 C Appellant Respondent Assessment Year: 2015-16 Deputy Commissioner of Solitaire Appliances Pvt. Ltd., Income-tax -3(3)(2), 171-C, 17th floor, Miittal Room No. 628, 6th…

Solitaire Appliances Pvt. Ltd., Mumbai vs. Dy. CIT 3 (3)(3), Mumbai

In the result, the appeals of the assessee for assessment year

ITA 5855/MUM/2019[2013-14]Status: DisposedITAT Mumbai31 May 2023AY 2013-14

Bench: Shri Kuldip Singh () & Shri Om Prakash Kant ()

For Appellant: Mr. Jay Dharod
Section 36(1)Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E” MUMBAI BEFORE SHRI KULDIP SINGH (JUDICIAL MEMBER) AND SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) ITA Nos. 5855& 5856/MUM/2019 Assessment Years: 2013-14& 2015-16 Solitaire Appliances Pvt. Ltd., Deputy Commissioner of 171-C, 17th floor, Miittal Income-tax -3(3)(2), Vs. Court, C Wing Nariman Point, Room No. 609, 6th floor, Mumbai-400021. Aayakar Bhavan, M.K. Road, Mumbai-400020. PAN No. AABCV 0807 C Appellant Respondent Assessment Year: 2015-16 Deputy Commissioner of Solitaire Appliances Pvt. Ltd., Income-tax -3(3)(2), 171-C, 17th floor, Miittal Room No. 628, 6th…

Deputy Commissioner of Income Tax-3(3)(2), Mumbai vs. M/S. Solitaire Appliances Pvt. Ltd, Mumbai

In the result, the appeals of the assessee for assessment year

ITA 5587/MUM/2019[2015-16]Status: DisposedITAT Mumbai31 May 2023AY 2015-16

Bench: Shri Kuldip Singh () & Shri Om Prakash Kant ()

For Appellant: Mr. Jay Dharod
Section 36(1)Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E” MUMBAI BEFORE SHRI KULDIP SINGH (JUDICIAL MEMBER) AND SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) ITA Nos. 5855& 5856/MUM/2019 Assessment Years: 2013-14& 2015-16 Solitaire Appliances Pvt. Ltd., Deputy Commissioner of 171-C, 17th floor, Miittal Income-tax -3(3)(2), Vs. Court, C Wing Nariman Point, Room No. 609, 6th floor, Mumbai-400021. Aayakar Bhavan, M.K. Road, Mumbai-400020. PAN No. AABCV 0807 C Appellant Respondent Assessment Year: 2015-16 Deputy Commissioner of Solitaire Appliances Pvt. Ltd., Income-tax -3(3)(2), 171-C, 17th floor, Miittal Room No. 628, 6th…

Dhoot Trading & Agencies Limited, Mumbai vs. DCIT 3 (3) (1), Mumbai

In the result, the appeal preferred by the Revenue [ITA No

ITA 5872/MUM/2019[2013-14]Status: DisposedITAT Mumbai17 Jan 2023AY 2013-14
For Appellant: NoneFor Respondent: Shri Sanjay Vishwas Rao Deshmukh
Section 115JSection 143(3)Section 14ASection 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL "G" BENCH, MUMBAI SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER DCIT Circle 3(3)(1), Mumbai, Room No. 609, 6th Floor, Aayakar Bhavan, M.K. Road, Mumbai - 400020 ……………… Appellant M/s Shree Dhoot Trading & Agencies Ltd., 171-C, 17th Floor, Mittal Court, C Wing, Vs Nariman Point, Mumbai – 400021 [PAN: AACCS1621C] ……………. Respondent M/s Shree Dhoot Trading & Agencies Ltd., 171-C, 17th Floor, Mittal Court, C Wing, Nariman Point, Mumbai – 400021 [PAN: AACCS1621C] ……………… Appellant DCIT Circle 3(3)(1), Mumbai, Room No. 609, 6th Floor, Vs Aayakar Bhavan,…

Deputy Commissioner of Income Tax Circle 3(3)(1), Mumbai vs. M/S. Shree Dhoot Trading & Agencies Ltd, Mumbai

In the result, the appeal preferred by the Revenue [ITA No

ITA 5585/MUM/2019[2013-14]Status: DisposedITAT Mumbai17 Jan 2023AY 2013-14
For Appellant: NoneFor Respondent: Shri Sanjay Vishwas Rao Deshmukh
Section 115JSection 143(3)Section 14ASection 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL "G" BENCH, MUMBAI SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER DCIT Circle 3(3)(1), Mumbai, Room No. 609, 6th Floor, Aayakar Bhavan, M.K. Road, Mumbai - 400020 ……………… Appellant M/s Shree Dhoot Trading & Agencies Ltd., 171-C, 17th Floor, Mittal Court, C Wing, Vs Nariman Point, Mumbai – 400021 [PAN: AACCS1621C] ……………. Respondent M/s Shree Dhoot Trading & Agencies Ltd., 171-C, 17th Floor, Mittal Court, C Wing, Nariman Point, Mumbai – 400021 [PAN: AACCS1621C] ……………… Appellant DCIT Circle 3(3)(1), Mumbai, Room No. 609, 6th Floor, Vs Aayakar Bhavan,…

DCIT 3(3)(2), Mumbai vs. M/S Sky Appliances Ltd, Mumbai

Appeal is allowed

ITA 4707/MUM/2019[2014-15]Status: DisposedITAT Mumbai08 Mar 2022AY 2014-15

Bench: Shri Kuldip Singh & Shri Gagan Goyalassessment Year: 2014-15

For Appellant: NoneFor Respondent: Shri B.K. Bagchi, D.R
Section 115JSection 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “E”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER Assessment Year: 2014-15 Dy. Commissioner of M/s. Sky Appliances Ltd., 171, 17th Floor, C-Wing, Income Tax- 3(3)(2), Room No.628, Mittal Court, Vs. 6th Floor, Nariman Point, Aayakar Bhavan, Mumbai – 400 021 M.K. Road, PAN: AAICS8688M Mumbai - 400020 (Appellant) (Respondent) Present for: Assessee by : None Revenue by : Shri B.K. Bagchi, D.R. Date of Hearing : 08 . 03 . 2022 Date of Pronouncement : 08 . 03 . 2022 O R D E R Per : Kuldip Singh, Judicial Member: The appell…

Deputy Commissioner of Income Tax 3(2)(2), Mumbai vs. Premier Limited, Mumbai

In the result, appeal of the revenue is partly allowed for statistical purposes

ITA 3554/MUM/2019[2015-16]Status: DisposedITAT Mumbai12 Jan 2021AY 2015-16

Bench: Shri Mahavir Singh, Vice- & Shri Rajesh Kumardcit- 3(2)(2), M/S Premier Ltd. Room No.674, 6Th Floor, 58, Nariman Bhavan, Nariman Aayakar Bhavan, M.K. Road, Point, Mumbai-400021. Mumbai-400020. Pan: Aaact5523G Vs. Appellant Respondent : Ms. Shreeleela Pardeshi (Dr) Appellant By Revenue By : Ms. Shefali (Ar) Date Of Hearing : 03.11.2020 Date Of Pronouncement : 12.01.2021 Order

For Respondent: Ms. Shreeleela Pardeshi (DR)
Section 115JSection 143(3)Section 14A

…IN THE INCOME-TAX APPELLATE TRIBUNAL “C” BENCH MUMBAI BEFORE SHRI MAHAVIR SINGH, VICE-PRESIDENT AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER DCIT- 3(2)(2), M/s Premier Ltd. Room No.674, 6th Floor, 58, Nariman Bhavan, Nariman Aayakar Bhavan, M.K. Road, Point, Mumbai-400021. Mumbai-400020. PAN: AAACT5523G Vs. Appellant Respondent : Ms. Shreeleela Pardeshi (DR) Appellant by Revenue by : Ms. Shefali (AR) Date of Hearing : 03.11.2020 Date of Pronouncement : 12.01.2021 ORDER PER MAHAVIR SINGH, VICE-PRESIDENT; 1. This appeal by revenue is arising out of the order of Commissioner of Income Tax (Appeals)-8, Mumbai [fo…

Dy. C.I.T. - 3(3)(1), Mumbai vs. Shoden Developers Pvt. Ltd., Mumbai

In the result Revenue’s appeals stand dismissed

ITA 7388/MUM/2017[2013-14]Status: DisposedITAT Mumbai30 Jan 2020AY 2013-14

Bench: Shri Shamim Yahya & Ram Lal Negiita Nos.7388, 7389 & 7399 /Mum/2017 Assessment Years : 2013-14, 2012-13 & 2014-15

For Appellant: Ms Bharti SinghFor Respondent: Shri Rakesh Mohan
Section 115JSection 143(2)Section 14ASection 57

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “G”, MUMBAI Before Shri Shamim Yahya, Accountant Member & Ram Lal Negi, Judicial Member ITA Nos.7388, 7389 & 7399 /Mum/2017 Assessment Years : 2013-14, 2012-13 & 2014-15 DCIT 3(3)(1) Shoden Developers Pvt. Ltd., Mumbai 514 Dalamal Towers, Vs. 211, F P J Marg, Nariman Point, Mumbai 400 021. PAN AAMCS 2236F (Appellant) (Respondent) For the Appellant : Ms Bharti Singh For the Respondent : Shri Rakesh Mohan Date of Hearing :18.12.2019 Date of Pronouncement : 30.01.2020 O R D E R Per Shamim Yahya, Accountant Member: These are appeals by the Revenue against sep…

DCIT 3(3)(1), Mumbai vs. Radha Madhav Investment Ltd, Mumbai

Appeal stands allowed to that extent

ITA 1028/MUM/2017[2013-14]Status: DisposedITAT Mumbai27 Jul 2018AY 2013-14

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./I.T.A. No.1028/Mum/2017 (िनधा"रणवष" / Assessment Year: 2013-14) Radha Madhav Investments Limited Deputy Commissioner Of Income 11-A, Mittal Chambers Tax -3(3)(1) बनाम/ Dr. Rajni Patel Marg, Nariman Point Room No.609, 6Th Floor Vs. Mumbai-400 021 Aaykar Bhavan, M.K.Road Mumbai-400 020 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacr-4063-M (अपीलाथ"/Appellant) (""थ" / Respondent) :

For Appellant: Vijay Mehta, Ld. ARFor Respondent: Ram Tiwari, Ld. DR
Section 115JSection 143(3)Section 14A

…ITA No.1028/Mum/2017 Radha Madhav Investments Limited Assessment Year-2013-14 आयकर अपीलीय अिधकरण “डी” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI "ी श""जीत दे,"ाियक सद" एवं "ी मनोज कुमार अ"वाल, लेखा सद" के सम"। BEFORE SHRI SAKTIJIT DEY, JM AND SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपीलसं./I.T.A. No.1028/Mum/2017 (िनधा"रणवष" / Assessment Year: 2013-14) Radha Madhav Investments Limited Deputy Commissioner of Income 11-A, Mittal Chambers Tax -3(3)(1) बनाम/ Dr. Rajni Patel Marg, Nariman Point Room No.609, 6th Floor Vs. Mumbai-400 021 Aaykar Bhavan, M.K.Road Mumbai-400 020 "थायीलेखासं./जीआइआरसं…

ITO v. RBK Share Broking Pvt. Ltd. (37 Taxmann 128) — Cited in 9 Judgments | BharatTax