Leasing and Finance Company Ltd. (2013) 359 ITR 413 (Raj.), CIT v. H.B. Leasing and Finance Ltd.

351 ITR 359High Court2013#17720 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2020.

Judgments citing Leasing and Finance Company Ltd. (2013) 359 ITR 413 (Raj.), CIT v. H.B. Leasing and Finance Ltd.

Ajay Indrajit Thakore, Mumbai vs. ACIT 11(2), Mumbai

In the result, appeal is partly allowed

ITA 6602/MUM/2011[2008-09]Status: DisposedITAT Mumbai08 Jan 2020AY 2008-09

Bench: Shri Saktijit Deyand Shri Manoj Kumar Aggarwal

For Appellant: Shri Ajay I. ThakoreFor Respondent: Shri S. Michael Jerald

Section 144ASection 49(1)Section 50ESection 55(2)Section 55(2)(ii)

…otional disallowance can be made under section 14A r/w rule 8D. In support of such contention, he relied upon the following decisions:– i) Justice Sam P. Bharucha v/s ACIT, [2012] 53 SOT 192 (Mum.) (URO); and ii) CIT v/s Glenmark Pharmaceuticals Ltd., [2013] 351 ITR 359 (Bom.). 12. We have considered rival submissions in the light of the decisions relied upon and perused the material on record. Undisputedly, the assessee is a professional and his main source of income is from carrying out legal profession. From the assessment stage itself it is the 9 Ajay Indrajit Thakore claim of the assessee that the entire…

Sigma Corporation India Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee stands allowed for

ITA 4760/DEL/2014[2011-12]Status: DisposedITAT Delhi01 Nov 2017AY 2011-12

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishiassessment Year : 2011-12 Sigma Corporation India Ltd., Vs Dcit, R-561, Shankar Road, Circle-8(1), New Rajinder Nagar, New Delhi. New Delhi. (Pan: Aabcs8026L) (Appellant) (Respondent) Appellant By : Shri Baljit Singh, Ca Respondent By : Shri Atiq Ahmad, Sr. Dr O R D E R

For Appellant: Shri Baljit Singh, CAFor Respondent: Shri Atiq Ahmad, Sr. DR

Section 10(34)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’ NEW DELHI BEFORE SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Assessment year : 2011-12 Sigma Corporation India Ltd., vs DCIT, R-561, Shankar Road, Circle-8(1), New Rajinder Nagar, New Delhi. New Delhi. (PAN: AABCS8026L) (Appellant) (Respondent) Appellant by : Shri Baljit Singh, CA Respondent by : Shri Atiq Ahmad, Sr. DR O R D E R PER SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER This appeal has been preferred by the assessee against the order dated 16.06.2014 passed by the Ld. CIT (A)-XI, New Delhi for assessment year…

Coimbatore Hitech Infrastructure Private Limited, Coimbatore vs. DCIT, Coimbatore

In the result, the assessee’s appeal is allowed

ITA 1091/CHNY/2017[2013-14]Status: DisposedITAT Chennai12 Sept 2017AY 2013-14

Bench: Shri N.R.S. Ganesan & Shri S. Jayaraman

For Appellant: Shri. S. Sridhar, Advocate

Section 14A

…ot be invoked. The assessee relying on the decisions of Godrej Boyce Mfg. Co. Ltd. vs DCIT (328 ITR 81), Maxopp Investments Ltd. vs. CIT ( 347 ITR 272), CIT vs HDFC Bank (366 ITR 502), CIT vs Hero Cycles (323 ITR 518), CIT vs Glenmark Pharmaceuticals Ltd. (351 ITR 359), Cheminvest Ltd. vs CIT (378 ITR 33), CIT vs Om Prakash Khaitan (376 ITR 390) and CIT vs Holcim India Private Ltd. (ITA No. 486/2014 & ITA No. 299/2014) submitted that the provisions of section 14A r.w.r. 8D are not attracted in its case. However, the AO held that in order to make such investments and to receive dividends in future, definite…

Sanjay G Vadodaria, Mumbai vs. ITO 25(3)(4), Mumbai

The appeal of the assessee is disposed of in terms indicated hereinabove

ITA 4419/MUM/2013[2007-08]Status: DisposedITAT Mumbai08 Mar 2017AY 2007-08

Bench: Shri Joginder Singh & Shri N.K. Pradhanassessment Year: 2007-08 M/S Sanjay G. Vadodaria, Income Tax Officer- बनाम/ 29/B Roop Kamal 426, S.V. 25(3)(4), Road, Kandivali West, Mumbai Vs. Mumbai-400067 (यनधाारयती /Assessee) (याजस्व /Revenue) P.A. No. Aaepv9502A यनधाारयती की ओर से / Assessee By Mrs. Zarna P. Chandwani & Mr. Pradeep Chandwani याजस्व की ओर से / Revenue By Shri Vishwas Mundhe-Dr ुनवाई की तायीख / Date Of Hearing : 21/02/2017 आदेश की तायीख /Date Of Order: 08/03/2017

Section 32oSection 42

…(2013) 350 ITR 527 (SC), Prkash Leasing Ltd. Vs DCIT (2013) 356 ITR 179 (Karn.), CIT vs Biad Leasing and Finance Company Ltd. (2013) 359 ITR 413 (Raj.), CIT vs H.B. Leasing and Finance Ltd. (2014) 360 ITR 362 (Del.), CIT vs Glenmark Pharmaceutical Ltd. (2013) 351 ITR 359 (Bom.), CIT vs Ansal Properties and Industries Ltd. (2013) 352 ITR 637 (Del.), supports the case of the assessee. Even otherwise, in view of the ratio laid down by Hon’ble Apex Court in Vegetable Products Pvt. Ltd. 88 ITR 192 (SC), wherein, it was held that when two views are possible, which favour the assessee, has to be followed, further favour…

Kedia Shares & Stock Brokers Ltd, Mumbai vs. Asst CIT Cir 4(3), Mumbai

The appeal of the assessee is allowed

ITA 6128/MUM/2013[2010-11]Status: DisposedITAT Mumbai01 Apr 2016AY 2010-11

Bench: Shri Joginder Singh & Shri Rajendraassessment Year-2010-11 Kedia Shares & Stock Acit, Brokers Limited, Circle-4(3), बनाम/ 418, Commerce House, Room No.649, 6Th Floor, Vs. 140, Nagindas Master Road, Aayakar Bhavan, Mumbai-400023 M.K.Road, Mumbai-400020 Pan No.Aaack2528E (अपीलाथ" /Appellant) (""यथ"/Respondent)

Section 32oSection 42