Jackie Shroff v. ACIT, Range 16(1)

101 Taxmann.com 455Income Tax Appellate Tribunal2019#4253 most cited

What is Jackie Shroff v. ACIT, Range 16(1) authority for?

An assessee can claim an outstanding balance as a business loss under Section 28 if it arises from regular business transactions, even if conditions for bad debt deduction under Section 36(1)(vii) are not met, provided sufficient evidence is produced.

28

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2025.

Also referred to as

Jackie Shroff v ACIT · Section 28 · Section 36(1)(vii) · Section 36(2) · business loss · outstanding balances · bad debt deduction · regular business transactions

Sections most often in play

Section 36(1)(vii)Section 36(2)Section 37(1)Section 50Section 14ASection 115JBSection 139(1)Section 143(3)

Issues it is cited on

section 14bsection 10(33)section 40a(7)wholly and exclusively for businesssection 28(1)section 36(2)section 36(i)section 28(iv)section 43b(b)section 36(1)(vii)going concernbusiness expediency

Judgments citing Jackie Shroff v. ACIT, Range 16(1)

THE ASST. CIT.,CIRCLE-1(1),, BARODA vs. AMBALAL SARABHAI ENTERPRISES LIMITED,, BARODA

In the result, the appeal is allowed for statistical purposes

ITA 2033/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad08 Jul 2025AY 2012-13

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Shri Bandish Soparkar, A.RFor Respondent: Shri Alpesh Parmar, CIT DR &
Section 115JSection 14ASection 50

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE DR. BRR KUMAR, VICE PRESIDENT & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. No.954/Ahd/2016 (Assessment Year: 2011-12) Ambalal Sarabhai Enterprises Ltd. Vs. Deputy Commissioner of Wadi Wadi, Income Tax, Baroda-390023 Circle-1(1)(1), Vadodara [PAN No.AABCA6893K] (Appellant) .. (Respondent) I.T.A. No.1315/Ahd/2016 (Assessment Year: 2011-12) Deputy Commissioner of Income Vs. Ambalal Sarabhai Enterprises Tax, Ltd. Circle-1(1)(1), Wadi Wadi, Vadodara Baroda-390023 [PAN No.AABCA6893K] (Appellant) .. (Respondent) I.T.A. No.1807/Ahd/2017 (Assessment…

AMBALAL SARABHAI ENTERPRISES LIMITED,,BARODA vs. THE DY.CIT.,CIRCLE-1(1),, BARODA

In the result, the appeal is allowed for statistical purposes

ITA 1807/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad08 Jul 2025AY 2012-13

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Shri Bandish Soparkar, A.RFor Respondent: Shri Alpesh Parmar, CIT DR &
Section 115JSection 14ASection 50

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE DR. BRR KUMAR, VICE PRESIDENT & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. No.954/Ahd/2016 (Assessment Year: 2011-12) Ambalal Sarabhai Enterprises Ltd. Vs. Deputy Commissioner of Wadi Wadi, Income Tax, Baroda-390023 Circle-1(1)(1), Vadodara [PAN No.AABCA6893K] (Appellant) .. (Respondent) I.T.A. No.1315/Ahd/2016 (Assessment Year: 2011-12) Deputy Commissioner of Income Vs. Ambalal Sarabhai Enterprises Tax, Ltd. Circle-1(1)(1), Wadi Wadi, Vadodara Baroda-390023 [PAN No.AABCA6893K] (Appellant) .. (Respondent) I.T.A. No.1807/Ahd/2017 (Assessment…

AMBALAL SARABHAI ENTERPRISES LTD.,,BARODA vs. THE DY. COMMISSIONER OF INCOME TAX-1(1)(1),, BARODA

In the result, the appeal is allowed for statistical purposes

ITA 954/AHD/2016[2011-12]Status: FixedITAT Ahmedabad08 Jul 2025AY 2011-12
For Respondent: \nShri Bandish Soparkar, A.R
Section 115JSection 144Section 50

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL\n“A” BENCH, AHMEDABAD\nBEFORE DR. BRR KUMAR, VICE PRESIDENT &\nSHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER\nI.T.A. No.954/Ahd/2016\n(Assessment Year: 2011-12)\nAmbalal Sarabhai Enterprises Ltd. Vs.\nWadi Wadi,\nBaroda-390023\nDeputy Commissioner of\nIncome Tax,\nCircle-1(1)(1),\nVadodara\n[PAN No.AABCA6893K]\n(Appellant)\n(Respondent)\nI.T.A. No.1315/Ahd/2016\n(Assessment Year: 2011-12)\nDeputy Commissioner of Income Vs. Ambalal Sarabhai Enterprises\nTax,\nCircle-1(1)(1),\nVadodara\nLtd.\nWadi Wadi,\nBaroda-390023\n[PAN No.AABCA6893K]\n(Appellant)\n(Respondent…

THE DY.COMMISSIONER OF INCOME TAX, CIRCLE-1(1)(1),, VADODARA vs. AMBALAL SARABHI ENTERPRISES LIMITED,, VADODARA

In the result, the appeal is allowed for statistical purposes

ITA 1315/AHD/2016[2011-12]Status: DisposedITAT Ahmedabad08 Jul 2025AY 2011-12
For Appellant: \nShri Bandish Soparkar, A.RFor Respondent: \nShri Alpesh Parmar, CIT DR &
Section 115JSection 144Section 50

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL\n“A” BENCH, AHMEDABAD\nBEFORE DR. BRR KUMAR, VICE PRESIDENT &\nSHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER\nI.T.A. No.954/Ahd/2016\n(Assessment Year: 2011-12)\nAmbalal Sarabhai Enterprises Ltd. Vs. Deputy Commissioner of\nWadi Wadi,\nBaroda-390023\nIncome Tax,\nCircle-1(1)(1),\nVadodara\n[PAN No.AABCA6893K]\n(Appellant)\n..\n(Respondent)\nI.T.A. No.1315/Ahd/2016\n(Assessment Year: 2011-12)\nDeputy Commissioner of Income Vs. Ambalal Sarabhai Enterprises\nTax,\nCircle-1(1)(1),\nVadodara\nLtd.\nWadi Wadi,\nBaroda-390023\n[PAN No.AABCA6893K]\n(Appellant)\n(Respond…

VISHAL PLASTOMERS PVT. LTD.,,AHMEDABAD vs. THE JT.CIT, RANGE-8,, AHMEDABAD

The appeal of the Revenue is dismissed

ITA 1782/AHD/2014[2009-10]Status: DisposedITAT Ahmedabad06 May 2025AY 2009-10

Bench: SMT. ANNAPURNA GUPTA (Accountant Member), Ms. SUCHITRA KAMBLE (Judicial Member)

For Appellant: Shri Bandish Soparkar, ARFor Respondent: Shri Prathvi Raj Meena, CIT.DR &
Section 143(3)Section 14ASection 234ASection 250(6)Section 36(1)(va)Section 37(1)Section 40Section 41(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE: SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND Ms. SUCHITRA KAMBLE, JUDICIAL MEMBER आयकर अपील सं./I.T.A. Nos. 1776 & 1782/Ahd/2014 ("नधा"रण वष" / Assessment Year : 2009-10) बनाम/ The Income Tax Officer Vishal Plastomers Pvt. Ltd. 3rd Floor, 301, Sheel Ward -8(4), Ahmedabad Vs. Complex, 4, Mayur Colony, Nr. Mithakhali Six Road, Ahmedabad, Gujarat 380006 & Vishal Plastomers Pvt. Vs. JCIT Ltd. Range-8, Ahmedabad 3rd Floor, 301, Sheel Complex, 4, Mayur Colony, Nr. Mithakhali Six Road, Ahmedabad, Gujarat 380006 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAAC…

THE ITO, WARD-8(4),, AHMEDABAD vs. VISHAL PLASTOMERS PVT. LTD.,, AHMEDABAD

The appeal of the Revenue is dismissed

ITA 1776/AHD/2014[2009-10]Status: DisposedITAT Ahmedabad06 May 2025AY 2009-10

Bench: SMT. ANNAPURNA GUPTA (Accountant Member), Ms. SUCHITRA KAMBLE (Judicial Member)

For Appellant: Shri Bandish Soparkar, ARFor Respondent: Shri Prathvi Raj Meena, CIT.DR &
Section 143(3)Section 14ASection 234ASection 250(6)Section 36(1)(va)Section 37(1)Section 40Section 41(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE: SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND Ms. SUCHITRA KAMBLE, JUDICIAL MEMBER आयकर अपील सं./I.T.A. Nos. 1776 & 1782/Ahd/2014 ("नधा"रण वष" / Assessment Year : 2009-10) बनाम/ The Income Tax Officer Vishal Plastomers Pvt. Ltd. 3rd Floor, 301, Sheel Ward -8(4), Ahmedabad Vs. Complex, 4, Mayur Colony, Nr. Mithakhali Six Road, Ahmedabad, Gujarat 380006 & Vishal Plastomers Pvt. Vs. JCIT Ltd. Range-8, Ahmedabad 3rd Floor, 301, Sheel Complex, 4, Mayur Colony, Nr. Mithakhali Six Road, Ahmedabad, Gujarat 380006 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAAC…

THE DY. COMMISSIONER OF INCOME TAX, CIRCLE-1(1)(1),, VADODARA vs. AMBALAL SARABHI ENTERPRISES LIMITED,, VADODARA

ITA 2067/AHD/2016[2007-08]Status: DisposedITAT Ahmedabad03 Dec 2024AY 2007-08

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं/ िनधा"रण वष"/ Sl. Appeal(S) By :

For Appellant: Shri Bandish Soparkar, A.R. &For Respondent: Shri R.N. Dsouza, CIT-DR &
Section 143(3)Section 14ASection 40Section 40A(3)Section 40A(7)Section 43B

…84 आयकर अपीलीय अिधकरण, अहमदाबाद "ायपीठ “A “, अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “ A ” BENCH, AHMEDABAD सु"ी सुिच"ा का"ले, "ाियक सद" एवं "ी मकरंद वसंत महादेवकर, लेखा सद" के सम"। ] ] BEFORE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI MAKARAND V. MAHADEOKAR, ACCOUNTANT MEMBER आयकर अपील सं/ िनधा"रण वष"/ Sl. Appeal(s) by : ITA No(s) Assess- No(s) अपीलाथ" / ""थ" / ment Appellant बनाम/vs. Respondent Year(s) 1772/Ahd/2015 1. 2002-03 Ambalal Sarabhai The Enterprises Ltd. ACIT/DCIT Wadi Wadi Circle-1(1)/ Baroda -390 023 Circle-1(1)(1) PAN: AABCA 6893 K Race Course (Assessee) Circle, Baroda – 390007 (Re…

THE DY. COMMISSIONER OF INCOME TAX, CIRCLE-1(1)(1),, VADODARA vs. AMBALAL SARABHI ENTERPRISES LIMITED,, VADODARA

ITA 2066/AHD/2016[2005-06]Status: DisposedITAT Ahmedabad03 Dec 2024AY 2005-06

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं/ िनधा"रण वष"/ Sl. Appeal(S) By :

For Appellant: Shri Bandish Soparkar, A.R. &For Respondent: Shri R.N. Dsouza, CIT-DR &
Section 143(3)Section 14ASection 40Section 40A(3)Section 40A(7)Section 43B

…84 आयकर अपीलीय अिधकरण, अहमदाबाद "ायपीठ “A “, अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “ A ” BENCH, AHMEDABAD सु"ी सुिच"ा का"ले, "ाियक सद" एवं "ी मकरंद वसंत महादेवकर, लेखा सद" के सम"। ] ] BEFORE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI MAKARAND V. MAHADEOKAR, ACCOUNTANT MEMBER आयकर अपील सं/ िनधा"रण वष"/ Sl. Appeal(s) by : ITA No(s) Assess- No(s) अपीलाथ" / ""थ" / ment Appellant बनाम/vs. Respondent Year(s) 1772/Ahd/2015 1. 2002-03 Ambalal Sarabhai The Enterprises Ltd. ACIT/DCIT Wadi Wadi Circle-1(1)/ Baroda -390 023 Circle-1(1)(1) PAN: AABCA 6893 K Race Course (Assessee) Circle, Baroda – 390007 (Re…

AMBALAL SARABHAI ENTERPRISES LTD.,,BARODA vs. THE DY. COMMISSIONER OF INCOME TAX, CIRCLE-1(1)(1),, BARODA

ITA 1783/AHD/2016[2007-08]Status: DisposedITAT Ahmedabad03 Dec 2024AY 2007-08

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं/ िनधा"रण वष"/ Sl. Appeal(S) By :

For Appellant: Shri Bandish Soparkar, A.R. &For Respondent: Shri R.N. Dsouza, CIT-DR &
Section 143(3)Section 14ASection 40Section 40A(3)Section 40A(7)Section 43B

…84 आयकर अपीलीय अिधकरण, अहमदाबाद "ायपीठ “A “, अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “ A ” BENCH, AHMEDABAD सु"ी सुिच"ा का"ले, "ाियक सद" एवं "ी मकरंद वसंत महादेवकर, लेखा सद" के सम"। ] ] BEFORE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI MAKARAND V. MAHADEOKAR, ACCOUNTANT MEMBER आयकर अपील सं/ िनधा"रण वष"/ Sl. Appeal(s) by : ITA No(s) Assess- No(s) अपीलाथ" / ""थ" / ment Appellant बनाम/vs. Respondent Year(s) 1772/Ahd/2015 1. 2002-03 Ambalal Sarabhai The Enterprises Ltd. ACIT/DCIT Wadi Wadi Circle-1(1)/ Baroda -390 023 Circle-1(1)(1) PAN: AABCA 6893 K Race Course (Assessee) Circle, Baroda – 390007 (Re…

AMBALAL SARABHAI ENTERPRISES LTD.,,BARODA vs. THE DY.COMMISSIONER OF INCOME TAX,CIRCLE-1(1)(1),, BARODA

ITA 1782/AHD/2016[2005-06]Status: DisposedITAT Ahmedabad03 Dec 2024AY 2005-06

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं/ िनधा"रण वष"/ Sl. Appeal(S) By :

For Appellant: Shri Bandish Soparkar, A.R. &For Respondent: Shri R.N. Dsouza, CIT-DR &
Section 143(3)Section 14ASection 40Section 40A(3)Section 40A(7)Section 43B

…84 आयकर अपीलीय अिधकरण, अहमदाबाद "ायपीठ “A “, अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “ A ” BENCH, AHMEDABAD सु"ी सुिच"ा का"ले, "ाियक सद" एवं "ी मकरंद वसंत महादेवकर, लेखा सद" के सम"। ] ] BEFORE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI MAKARAND V. MAHADEOKAR, ACCOUNTANT MEMBER आयकर अपील सं/ िनधा"रण वष"/ Sl. Appeal(s) by : ITA No(s) Assess- No(s) अपीलाथ" / ""थ" / ment Appellant बनाम/vs. Respondent Year(s) 1772/Ahd/2015 1. 2002-03 Ambalal Sarabhai The Enterprises Ltd. ACIT/DCIT Wadi Wadi Circle-1(1)/ Baroda -390 023 Circle-1(1)(1) PAN: AABCA 6893 K Race Course (Assessee) Circle, Baroda – 390007 (Re…

THE DY.COMMISSIONER OF INCOME TAX, CIRCLE-1(1)(1),, VADODARA vs. AMBALAL SARABHAI ENTERPRISES LIMITED,, VADODARA

ITA 1594/AHD/2016[2004-05]Status: DisposedITAT Ahmedabad03 Dec 2024AY 2004-05

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं/ िनधा"रण वष"/ Sl. Appeal(S) By :

For Appellant: Shri Bandish Soparkar, A.R. &For Respondent: Shri R.N. Dsouza, CIT-DR &
Section 143(3)Section 14ASection 40Section 40A(3)Section 40A(7)Section 43B

…84 आयकर अपीलीय अिधकरण, अहमदाबाद "ायपीठ “A “, अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “ A ” BENCH, AHMEDABAD सु"ी सुिच"ा का"ले, "ाियक सद" एवं "ी मकरंद वसंत महादेवकर, लेखा सद" के सम"। ] ] BEFORE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI MAKARAND V. MAHADEOKAR, ACCOUNTANT MEMBER आयकर अपील सं/ िनधा"रण वष"/ Sl. Appeal(s) by : ITA No(s) Assess- No(s) अपीलाथ" / ""थ" / ment Appellant बनाम/vs. Respondent Year(s) 1772/Ahd/2015 1. 2002-03 Ambalal Sarabhai The Enterprises Ltd. ACIT/DCIT Wadi Wadi Circle-1(1)/ Baroda -390 023 Circle-1(1)(1) PAN: AABCA 6893 K Race Course (Assessee) Circle, Baroda – 390007 (Re…

AMBALAL SARABHAI ENTERPRISES LTD.,,BARODA vs. THE DY. COMMISSIONER OF INCOME TAX-1(1)(1),, BARODA

ITA 1291/AHD/2016[2006-07]Status: DisposedITAT Ahmedabad03 Dec 2024AY 2006-07

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं/ िनधा"रण वष"/ Sl. Appeal(S) By :

For Appellant: Shri Bandish Soparkar, A.R. &For Respondent: Shri R.N. Dsouza, CIT-DR &
Section 143(3)Section 14ASection 40Section 40A(3)Section 40A(7)Section 43B

…84 आयकर अपीलीय अिधकरण, अहमदाबाद "ायपीठ “A “, अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “ A ” BENCH, AHMEDABAD सु"ी सुिच"ा का"ले, "ाियक सद" एवं "ी मकरंद वसंत महादेवकर, लेखा सद" के सम"। ] ] BEFORE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI MAKARAND V. MAHADEOKAR, ACCOUNTANT MEMBER आयकर अपील सं/ िनधा"रण वष"/ Sl. Appeal(s) by : ITA No(s) Assess- No(s) अपीलाथ" / ""थ" / ment Appellant बनाम/vs. Respondent Year(s) 1772/Ahd/2015 1. 2002-03 Ambalal Sarabhai The Enterprises Ltd. ACIT/DCIT Wadi Wadi Circle-1(1)/ Baroda -390 023 Circle-1(1)(1) PAN: AABCA 6893 K Race Course (Assessee) Circle, Baroda – 390007 (Re…

AMBALAL SARABHAI ENTERPRISES LTD.,,BARODA vs. THE DY. COMMISSIONER OF INCOME TAX-1(1)(1),, BARODA

ITA 1290/AHD/2016[2004-05]Status: DisposedITAT Ahmedabad03 Dec 2024AY 2004-05

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं/ िनधा"रण वष"/ Sl. Appeal(S) By :

For Appellant: Shri Bandish Soparkar, A.R. &For Respondent: Shri R.N. Dsouza, CIT-DR &
Section 143(3)Section 14ASection 40Section 40A(3)Section 40A(7)Section 43B

…84 आयकर अपीलीय अिधकरण, अहमदाबाद "ायपीठ “A “, अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “ A ” BENCH, AHMEDABAD सु"ी सुिच"ा का"ले, "ाियक सद" एवं "ी मकरंद वसंत महादेवकर, लेखा सद" के सम"। ] ] BEFORE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI MAKARAND V. MAHADEOKAR, ACCOUNTANT MEMBER आयकर अपील सं/ िनधा"रण वष"/ Sl. Appeal(s) by : ITA No(s) Assess- No(s) अपीलाथ" / ""थ" / ment Appellant बनाम/vs. Respondent Year(s) 1772/Ahd/2015 1. 2002-03 Ambalal Sarabhai The Enterprises Ltd. ACIT/DCIT Wadi Wadi Circle-1(1)/ Baroda -390 023 Circle-1(1)(1) PAN: AABCA 6893 K Race Course (Assessee) Circle, Baroda – 390007 (Re…

AMBALAL SARABHAI ENTERPRISES LIMITED,,BARODA vs. THE ACIT.,CIRCLE-1(1),, BARODA

ITA 1773/AHD/2015[2003-04]Status: DisposedITAT Ahmedabad03 Dec 2024AY 2003-04

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं/ िनधा"रण वष"/ Sl. Appeal(S) By :

For Appellant: Shri Bandish Soparkar, A.R. &For Respondent: Shri R.N. Dsouza, CIT-DR &
Section 143(3)Section 14ASection 40Section 40A(3)Section 40A(7)Section 43B

…84 आयकर अपीलीय अिधकरण, अहमदाबाद "ायपीठ “A “, अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “ A ” BENCH, AHMEDABAD सु"ी सुिच"ा का"ले, "ाियक सद" एवं "ी मकरंद वसंत महादेवकर, लेखा सद" के सम"। ] ] BEFORE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI MAKARAND V. MAHADEOKAR, ACCOUNTANT MEMBER आयकर अपील सं/ िनधा"रण वष"/ Sl. Appeal(s) by : ITA No(s) Assess- No(s) अपीलाथ" / ""थ" / ment Appellant बनाम/vs. Respondent Year(s) 1772/Ahd/2015 1. 2002-03 Ambalal Sarabhai The Enterprises Ltd. ACIT/DCIT Wadi Wadi Circle-1(1)/ Baroda -390 023 Circle-1(1)(1) PAN: AABCA 6893 K Race Course (Assessee) Circle, Baroda – 390007 (Re…

AMBALAL SARABHAI ENTERPRISES LIMITED,,BARODA vs. THE ACIT.,CIRCLE-1(1),, BARODA

ITA 1772/AHD/2015[2002-03]Status: DisposedITAT Ahmedabad03 Dec 2024AY 2002-03

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं/ िनधा"रण वष"/ Sl. Appeal(S) By :

For Appellant: Shri Bandish Soparkar, A.R. &For Respondent: Shri R.N. Dsouza, CIT-DR &
Section 143(3)Section 14ASection 40Section 40A(3)Section 40A(7)Section 43B

…84 आयकर अपीलीय अिधकरण, अहमदाबाद "ायपीठ “A “, अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “ A ” BENCH, AHMEDABAD सु"ी सुिच"ा का"ले, "ाियक सद" एवं "ी मकरंद वसंत महादेवकर, लेखा सद" के सम"। ] ] BEFORE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI MAKARAND V. MAHADEOKAR, ACCOUNTANT MEMBER आयकर अपील सं/ िनधा"रण वष"/ Sl. Appeal(s) by : ITA No(s) Assess- No(s) अपीलाथ" / ""थ" / ment Appellant बनाम/vs. Respondent Year(s) 1772/Ahd/2015 1. 2002-03 Ambalal Sarabhai The Enterprises Ltd. ACIT/DCIT Wadi Wadi Circle-1(1)/ Baroda -390 023 Circle-1(1)(1) PAN: AABCA 6893 K Race Course (Assessee) Circle, Baroda – 390007 (Re…

BRIGS TRADING CO. P.LTD,MUMBAI vs. ACIT CIR 6(1), MUMBAI

ITA 2270/MUM/2014[2009-10]Status: DisposedITAT Mumbai17 Jan 2024AY 2009-10

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary () Dcit, Cir 6(1), R.No. 506, 5Th Floor, Aayakar Bhavan, M.K. Road, Mumbai-20. Appellant

Section 143(3)Section 14ASection 36Section 36(1)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI RAHUL CHAUDHARY (JUDICIAL MEMBER) DCIT, Cir 6(1), R.No. 506, 5th floor, Aayakar Bhavan, M.K. Road, Mumbai-20. Appellant ITA No. 2136/MUM/2014 Assessment Year: 2008-09 Vs. M/s Briggs Trading Co. Pvt. Ltd., 135, Continental Building, Dr. Annie Beasent Rd., Worli, Mumbai-400018. PAN NO. AAACB 4674 J Respondent ITA No. 2269/MUM/2014 Assessment Year: 2008-09 M/s Briggs Trading Co. Pvt. Ltd., Fun Republic, 844/4 Shah Ind Estate Off New Link Road, Opp Laxmi Ind Estate, Andheri W, Mumbai-400053. PAN NO.…

BRIGS TRADING CO. P.LTD,MUMBAI vs. ACIT CIR 6(1), MUMBAI

ITA 2269/MUM/2014[2008-09]Status: DisposedITAT Mumbai17 Jan 2024AY 2008-09

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary ()

For Respondent: Mr. Dalpat Shah & Mr. B.S. Sharma
Section 143(3)Section 14ASection 36Section 36(1)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI RAHUL CHAUDHARY (JUDICIAL MEMBER) ITA No. 2136/MUM/2014 Assessment Year: 2008-09 DCIT, Cir 6(1), R.No. 506, 5th floor, Aayakar Bhavan, M.K. Road, Mumbai-20. Appellant Vs. M/s Briggs Trading Co. Pvt. Ltd., 135, Continental Building, Dr. Annie Beasent Rd., Worli, Mumbai-400018. PAN NO. AAACB 4674 J Respondent ITA No. 2269/MUM/2014 Assessment Year: 2008-09 M/s Briggs Trading Co. Pvt. Ltd., Fun Republic, 844/4 Shah Ind Estate Off New Link Road, Opp Laxmi Ind Estate, Andheri W, Mumbai-400053. PAN N…

DCIT CIR 6(1), MUMBAI vs. BRIGGS TRADING CO, P. LTD, MUMBAI

ITA 2136/MUM/2014[2008-09]Status: DisposedITAT Mumbai17 Jan 2024AY 2008-09

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary ()

For Appellant: Mr. Dalpat Shah & Mr. B.S. SharmaFor Respondent: Mr. Ujjawal Kumar Chavan, Sr. DR
Section 143(3)Section 14ASection 36Section 36(1)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI RAHUL CHAUDHARY (JUDICIAL MEMBER) ITA No. 2136/MUM/2014 Assessment Year: 2008-09 DCIT, Cir 6(1), R.No. 506, 5th floor, Aayakar Bhavan, M.K. Road, Mumbai-20. Appellant Vs. M/s Briggs Trading Co. Pvt. Ltd., 135, Continental Building, Dr. Annie Beasent Rd., Worli, Mumbai-400018. PAN NO. AAACB 4674 J Respondent ITA No. 2269/MUM/2014 Assessment Year: 2008-09 M/s Briggs Trading Co. Pvt. Ltd., Fun Republic, 844/4 Shah Ind Estate Off New Link Road, Opp Laxmi Ind Estate, Andheri W, Mumbai-400053. PAN…

DCIT 16 (1), MUMBAI vs. TV 18 BRAODCAST LIMITED , MUMBAI

In the result, the appeal filed by the Assessing Officer is dismissed in the terms indicated above

ITA 2502/MUM/2021[2012-13]Status: DisposedITAT Mumbai30 May 2022AY 2012-13
Section 143(3)Section 92F

…to all the 3 parties was in its normal course of business and as such write off of the said advances would be deductible as loss us. 28 of the Act. In this regard, the Appellant relies on the following judicial pronouncements. a) Jackie Shroff v. ACIT (2019) 174 ITD 770/ 197 TTI 568/ 174 DTR 161 s (Mum) (Trib.) Advance given by actor for film production which turned irrecoverable was held as deductible as loss us. 28 of the Act. b) ACIT v. Set India (P.) Ltd. (2010] 3 ITR(TRIB.) 454 (MUM.) Advance given to a party for development and upgradation of TMS software, which was written off as it had not received the…

TV 18 BROADCAST LTD,MUMBAI vs. ACIT 16(1) , MUMBAI

In the result, the appeal filed by the Assessing Officer is dismissed in the terms indicated above

ITA 1975/MUM/2021[2012-13]Status: DisposedITAT Mumbai30 May 2022AY 2012-13
Section 143(3)Section 92F

…to all the 3 parties was in its normal course of business and as such write off of the said advances would be deductible as loss us. 28 of the Act. In this regard, the Appellant relies on the following judicial pronouncements. a) Jackie Shroff v. ACIT (2019) 174 ITD 770/ 197 TTI 568/ 174 DTR 161 s (Mum) (Trib.) Advance given by actor for film production which turned irrecoverable was held as deductible as loss us. 28 of the Act. b) ACIT v. Set India (P.) Ltd. (2010] 3 ITR(TRIB.) 454 (MUM.) Advance given to a party for development and upgradation of TMS software, which was written off as it had not received the…

Showing 1–20 of 28 · Page 1 of 2

Jackie Shroff v. ACIT, Range 16(1) (101 Taxmann.com 455) — Cited in 28 Judgments | BharatTax