(iv) Parle Biscuits (P) Ltd. v. DCIT (46

60 SOT 77Income Tax Appellate Tribunal2013#21150 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,627 Indian tax judgments — from 2016 to 2019.

Judgments citing (iv) Parle Biscuits (P) Ltd. v. DCIT (46

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)

…ndia Services (2014) 368 ITR 001 (Bom), i.e. (Vodafone IV), Shell India Markets (P) Ltd. 269 ITR 516 (Bom), Equinox Business Parks (P) Ltd. vs. Union of India 320 Taxman 191 (Bom) and decisions of the ITAT, Hyderabad Bench in the case of Vijay Electrical Ltd (60 SOT 77) (Hyd) and Hill Country Properties Ltd. [48 taxmann.com 94 (Hyd)]. 7.1 Before us, the learned D.R. was not able to establish that any income arose out of the assessee's transaction, i.e. of investment in the shares of its wholly owned subsidiary, Tops BV, Netherlands. The learned D.R., however, contended that there is a scope for effect on potentia…

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

…. The Tribunal also held that the outbound transactions are also covered by the ratio laid down by Hon’ble Bombay High Court and in this regard, it has taken support of the decision rendered by Hyderabad bench of Tribunal in the case of Vijay Electricals Ltd (60 SOT 77) and Hill Country Properties Ltd (48 taxmann.com 94). The Tribunal also examined the provisions of Rule 10B and 10C of the I.T Rules and concluded that the T.P provisions cannot be different for inbound and outbound transactions. Accordingly the Tribunal deleted the addition relating to excess payment made for subscription of shares. 55. We agree…

Taurian Iron & Steel Co. P.Ltd, Mumbai vs. Addl CIT RG 4(3), Mumbai

In the result, appeal of the assessee is partly allowed, in terms indicated hereinabove

ITA 5920/MUM/2012[2008-09]Status: DisposedITAT Mumbai16 Sept 2016AY 2008-09

For Appellant: Shri K.B.DesaiFor Respondent: Shri N.K.Chand

Section 143(3)Section 250(6)

…Bharti Airtel India Vs. ACIT (63 SOT 113)(Del) (ii). Aditya Birla Vs. DCIT (69 SOT 18)(Mum) (iii) Allcargo Global Logistics Ltd.Vs. ACIT (150 ITD 651 )(Mum) (iv) Parle Biscuits (P) Ltd. Vs. DCIT (46 taxmann.coml 1)(Mum) (v). Vijay Electricals Ltd. Addl. CIT (60 SOT 77)(Hyd) (vi). Micro Inks Ltd. Vs. ACIT (144 ITD 610)(Ahd) (vii).Prithvi Information Solutions Ltd. Vs. ACIT (49 Taxmann.com 176)(Hyd). (viii).Hill Country Properties Ltd. Vs. Addl. CIT (48 Taxmann.com.94)(Hyd). (ix). ITO Vs. Sterling Oil Resources (P) Ltd. (67 Taxmann.com 2)(Mum). 26. The Ld. A.R to further support his aforesaid contention that the l…

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

…ns due to the absence of the income element therein; and (ii) recharacterisation of investment into loan was not possible: - i) Vodafone India Services Pvt. Ltd. [368 ITR 001 (Bom)] ii) Shell India Markets Pvt. Ltd. [269 ITR 516 (Bom)] iii) Vijai Electricals [60 SOT 77 (Hyd)] iv) Hill Country Properties Ltd. [48 taxmann.com 94 (Hyd)]. The learned CIT(A) was of the view that the ratio of the Hon'ble Bombay High Court judgements do not apply to the assessee in the case on hand as they pertained to inbound transactions i.e. where the assessee received the amount on issue of shares, whereas the transaction of the ass…