Jet Airways (India) Limited v. DCIT

ACIT-5(1)(1), Mumbai vs. M/S. Indian Airlines Ltd. ( Now Known As National Aviation Company of India Ltd.), Delhi

In the result, appeal of the Revenue is allowed for statistical purposes

…ir family members at Rs.86,42,22,000/-. The assessee agitated this assessment before the ld. CIT(A). We find that the ld. CIT(A) by placing reliance on the Co-ordinate Bench decision of this Tribunal in the case of Jet Airways India Ltd., vs. DCIT reported in 153 TTJ 624 for A.Y.2006-07 to 2008-09 directed the ld. AO to verify the fringe benefit in respect of free / concessional air tickets given to the employees and their family members at par with the provision made in respect of Frequent Flyer Programme (FFP). Before us, the ld. DR vehemently argued that the valuation of fringe benefits in respect of free / co…

DCIT 5(1)(1), Mumbai vs. Air India Ltd, Mumbai

Appeal stand dismissed whereas the assessee’s appeal stand partly allowed in terms of our above order

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./I.T.A. No. 1207/Mum/2015 (िनधा"रण वष" / Assessment Year: 2006-07) Deputy Commissioner Of Air India Limited Income Tax-5(1)(1) Old Airport बनाम/ Room No.568,5Th Floor Kalina,Santacruz (E) Vs. Aaykar Bhavan Mumbai – 400 029 Mumbai – 400 020 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacca-9213-E (अपीलाथ"/Appellant) (""थ" / Respondent) : & Cross Objection No.171/Mum/2016 (िनधा"रणवष" / Assessment Year: 2006-07) Air India Limited Deputy Commissioner Of Old Airport Income Tax-5(1)(1) बनाम/ Kalina,Santacruz (E) Room No.568,5Th Floor Vs. Mumbai – 400 029 Aaykar Bhavan Mumbai – 400 020 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacca-9213-E (अपीलाथ"/Appellant) (""थ" / Respondent) : & आयकरअपीलसं./I.T.A. No. 1208/Mum/2015 (िनधा"रण वष" / Assessment Year: 2007-08) Deputy Commissioner Of Air India Limited Income Tax-5(1)(1) Old Airport बनाम/ Room No.568,5Th Floor Kalina,Santacruz (E) Vs. Aaykar Bhavan Mumbai – 400 029 Mumbai – 400 020 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacca-9213-E (अपीलाथ"/Appellant) (""थ" / Respondent) : &

…missed. Air India Limited Assessment Years: 2006-07 & 2007-08 6. Coming to the merits of the case, we find that Ld. CIT(A) has granted partial relief to the assessee by relying upon the decision of this Tribunal rendered in Jet Airways (India) Ltd. Vs. DCIT [153 TTJ 624] . Since a view has already been taken by the Tribunal on identical factual matrix, taking the same view, we confirm the stand of Ld. CIT(A) in this regard particularly when the revenue is unable to place on record any contrary judgment of any judicial authority. Accordingly, this ground as raised by revenue in the appeal and as raised in cross-o…

DCIT 5(1)(1), Mumbai vs. Air India Ltd, Mumbai

Appeal stand dismissed whereas the assessee’s appeal stand partly allowed in terms of our above order

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./I.T.A. No. 1207/Mum/2015 (िनधा"रण वष" / Assessment Year: 2006-07) Deputy Commissioner Of Air India Limited Income Tax-5(1)(1) Old Airport बनाम/ Room No.568,5Th Floor Kalina,Santacruz (E) Vs. Aaykar Bhavan Mumbai – 400 029 Mumbai – 400 020 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacca-9213-E (अपीलाथ"/Appellant) (""थ" / Respondent) : & Cross Objection No.171/Mum/2016 (िनधा"रणवष" / Assessment Year: 2006-07) Air India Limited Deputy Commissioner Of Old Airport Income Tax-5(1)(1) बनाम/ Kalina,Santacruz (E) Room No.568,5Th Floor Vs. Mumbai – 400 029 Aaykar Bhavan Mumbai – 400 020 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacca-9213-E (अपीलाथ"/Appellant) (""थ" / Respondent) : & आयकरअपीलसं./I.T.A. No. 1208/Mum/2015 (िनधा"रण वष" / Assessment Year: 2007-08) Deputy Commissioner Of Air India Limited Income Tax-5(1)(1) Old Airport बनाम/ Room No.568,5Th Floor Kalina,Santacruz (E) Vs. Aaykar Bhavan Mumbai – 400 029 Mumbai – 400 020 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aacca-9213-E (अपीलाथ"/Appellant) (""थ" / Respondent) : &

…missed. Air India Limited Assessment Years: 2006-07 & 2007-08 6. Coming to the merits of the case, we find that Ld. CIT(A) has granted partial relief to the assessee by relying upon the decision of this Tribunal rendered in Jet Airways (India) Ltd. Vs. DCIT [153 TTJ 624] . Since a view has already been taken by the Tribunal on identical factual matrix, taking the same view, we confirm the stand of Ld. CIT(A) in this regard particularly when the revenue is unable to place on record any contrary judgment of any judicial authority. Accordingly, this ground as raised by revenue in the appeal and as raised in cross-o…