Jute Corporation of India Ltd. v. CIT

Deputy Commissioner of Income Tax 12(2)(2), Mumbai vs. Group M Media (India) Private Limited, Mumbai

In the result the appeal filed by the revenue and cross objection filed by the assessee are stand dismissed

Bench: Aby T Varkey & Shri Amarjit Singhco No. 137/Mum/2021 (A.Y. 2011-12) Group M Media (India) Vs. Dcit-12(2)(2) Pvt. Ltd. Room No. 145, 1 St Floor, 8Th Floor, Commerz Aayakar Bhavan, International Business M.K. Road, Park, Oberoi Garden Mumbai-400020 City, Off Western Express Highway, Goregaon (E), Mumbai-400063 स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No: Aaccm7365H Appellant .. Respondent Dcit-12(2)(2) Vs. Group M Media (India) Room No. 145, 1 St Floor, Pvt. Ltd. Aayakar Bhavan, 8Th Floor, Commerz M.K. Road, International Business Mumbai-400020 Park, Oberoi Garden City, Off Western Express Highway, Goregaon (E), Mumbai-400063 स्थायी लेखा सं./जीआइआर सं./ Pan/Gir No: Aaccm7365H Appellant .. Respondent Appellant By : Shri. Nikhil Tiwari Respondent By : Shri. Ganesh Rakh Date Of Hearing 27.10.2023 Date Of Pronouncement 31.10 .2023

…modify the original ground of appeal to the extent as mentioned above. In respect of the above, the Appellant would like to rely on the following judicial precedents:  National Thermal Power Co. Ltd. Vs. CIT 229 ITR 383 (SC);  Jute Corporation of India Ltd. 187 ITR 688 (SC); and P a g e | 14 ITA No. 2760, 3087/Mum/2019 & CO 137/Mum/2021 M/s Group Media M (India) Pvt. Ltd.  Ahmedabad Electricity Co. Ltd. 199 ITR 351 (Bom-FB).  Pruthvi Brokers & Shareholders Pvt Ltd (349 ITR 336) (Bom)  Ramco Cements Ltd (373 ITR 146) (Mad)  Mahindra & Mahindra Ltd (30 SOT 374) (Mum SB) 18. Since, additional Ground of appeal…