M/s Future Corporate Resources Ltd. v. DCIT (OSD)-8(4), Mumbai

167 ITD 33Income Tax Appellate Tribunal#12262 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2022.

Issues it is cited on

eligible assesseestatement under section 132(4)eligible businesssection 44aaddition under section 68section 44addisallowance under section 14ashare application moneydisallowance u/s 14arule 46asection 44section 133

Judgments citing M/s Future Corporate Resources Ltd. v. DCIT (OSD)-8(4), Mumbai

DCIT -CC- 8(4), Mumbai vs. Bermaco Energy System Ltd., Mumbai

In the result, appeals filed by the Revenue are dismissed and the appeals filed by the assessee are dismissed

ITA 3752/MUM/2018[2008-09]Status: DisposedITAT Mumbai30 Sept 2022AY 2008-09

Bench: Shri B.R. Baskaran () & Smt. Kavitha Rajagopal ()

Section 132Section 143(3)Section 153ASection 250Section 44A

…he Revenue are dismissed. 21. Ground 3 pertains to the deletion of addition made under section 14A r.w.r.8D of the Act by relying on the decision of the co-ordinate bench in the case of M/s Future Corporate Resources Ltd vs DCIT (OSD)-8(4), Mumbai reported in 167 ITD 33 (Mum) for the reason that the appeal is pending before the Hon’ble jurisdictional High Court. For the impugned assessment years 2007-08, 2008-09 and 2009-10, the Assessing Officer has made addition under section 14A on the ground that the expenses are not attributable to earning of M/s Bermaco Energy System Ltd the dividend income. The Assessing…

DCIT -CC- 8(4), Mumbai vs. Bermaco Energy System Ltd., Mumbai

In the result, appeals filed by the Revenue are dismissed and the appeals filed by the assessee are dismissed

ITA 3751/MUM/2018[2007-08]Status: DisposedITAT Mumbai30 Sept 2022AY 2007-08

Bench: Shri B.R. Baskaran () & Smt. Kavitha Rajagopal ()

Section 132Section 143(3)Section 153ASection 250Section 44A

…he Revenue are dismissed. 21. Ground 3 pertains to the deletion of addition made under section 14A r.w.r.8D of the Act by relying on the decision of the co-ordinate bench in the case of M/s Future Corporate Resources Ltd vs DCIT (OSD)-8(4), Mumbai reported in 167 ITD 33 (Mum) for the reason that the appeal is pending before the Hon’ble jurisdictional High Court. For the impugned assessment years 2007-08, 2008-09 and 2009-10, the Assessing Officer has made addition under section 14A on the ground that the expenses are not attributable to earning of M/s Bermaco Energy System Ltd the dividend income. The Assessing…

DCIT - CC - 8(4), Mumbai vs. Bermaco Energy System Ltd., Mumbai

In the result, appeals filed by the Revenue are dismissed and the appeals filed by the assessee are dismissed

ITA 3750/MUM/2018[2010-11]Status: DisposedITAT Mumbai30 Sept 2022AY 2010-11

Bench: Shri B.R. Baskaran () & Smt. Kavitha Rajagopal ()

Section 132Section 143(3)Section 153ASection 250Section 44A

…he Revenue are dismissed. 21. Ground 3 pertains to the deletion of addition made under section 14A r.w.r.8D of the Act by relying on the decision of the co-ordinate bench in the case of M/s Future Corporate Resources Ltd vs DCIT (OSD)-8(4), Mumbai reported in 167 ITD 33 (Mum) for the reason that the appeal is pending before the Hon’ble jurisdictional High Court. For the impugned assessment years 2007-08, 2008-09 and 2009-10, the Assessing Officer has made addition under section 14A on the ground that the expenses are not attributable to earning of M/s Bermaco Energy System Ltd the dividend income. The Assessing…

DCIT -CC -8 (4), Mumbai vs. Bermaco Energy System Ltd., Mumbai

In the result, appeals filed by the Revenue are dismissed and the appeals filed by the assessee are dismissed

ITA 3749/MUM/2018[2009-10]Status: DisposedITAT Mumbai30 Sept 2022AY 2009-10

Bench: Shri B.R. Baskaran () & Smt. Kavitha Rajagopal ()

Section 132Section 143(3)Section 153ASection 250Section 44A

…he Revenue are dismissed. 21. Ground 3 pertains to the deletion of addition made under section 14A r.w.r.8D of the Act by relying on the decision of the co-ordinate bench in the case of M/s Future Corporate Resources Ltd vs DCIT (OSD)-8(4), Mumbai reported in 167 ITD 33 (Mum) for the reason that the appeal is pending before the Hon’ble jurisdictional High Court. For the impugned assessment years 2007-08, 2008-09 and 2009-10, the Assessing Officer has made addition under section 14A on the ground that the expenses are not attributable to earning of M/s Bermaco Energy System Ltd the dividend income. The Assessing…

Bermaco Energy System Limited, Mumbai vs. DCIT, CC- 47, Mumbai

In the result, appeals filed by the Revenue are dismissed and the appeals filed by the assessee are dismissed

ITA 2854/MUM/2018[2009-10]Status: DisposedITAT Mumbai30 Sept 2022AY 2009-10

Bench: Shri B.R. Baskaran () & Smt. Kavitha Rajagopal ()

Section 132Section 143(3)Section 153ASection 250Section 44A

…he Revenue are dismissed. 21. Ground 3 pertains to the deletion of addition made under section 14A r.w.r.8D of the Act by relying on the decision of the co-ordinate bench in the case of M/s Future Corporate Resources Ltd vs DCIT (OSD)-8(4), Mumbai reported in 167 ITD 33 (Mum) for the reason that the appeal is pending before the Hon’ble jurisdictional High Court. For the impugned assessment years 2007-08, 2008-09 and 2009-10, the Assessing Officer has made addition under section 14A on the ground that the expenses are not attributable to earning of M/s Bermaco Energy System Ltd the dividend income. The Assessing…

Bermaco Energy System Limited, Mumbai vs. DCIT - CC- 47, Mumbai

In the result, appeals filed by the Revenue are dismissed and the appeals filed by the assessee are dismissed

ITA 2853/MUM/2018[2008-09]Status: DisposedITAT Mumbai30 Sept 2022AY 2008-09

Bench: Shri B.R. Baskaran () & Smt. Kavitha Rajagopal ()

Section 132Section 143(3)Section 153ASection 250Section 44A

…he Revenue are dismissed. 21. Ground 3 pertains to the deletion of addition made under section 14A r.w.r.8D of the Act by relying on the decision of the co-ordinate bench in the case of M/s Future Corporate Resources Ltd vs DCIT (OSD)-8(4), Mumbai reported in 167 ITD 33 (Mum) for the reason that the appeal is pending before the Hon’ble jurisdictional High Court. For the impugned assessment years 2007-08, 2008-09 and 2009-10, the Assessing Officer has made addition under section 14A on the ground that the expenses are not attributable to earning of M/s Bermaco Energy System Ltd the dividend income. The Assessing…

Bermaco Energy System Limited, Mumbai vs. DCIT- CC-47 Mumbai, Mumbai

In the result, appeals filed by the Revenue are dismissed and the appeals filed by the assessee are dismissed

ITA 2852/MUM/2018[2007-08]Status: DisposedITAT Mumbai30 Sept 2022AY 2007-08

Bench: Shri B.R. Baskaran () & Smt. Kavitha Rajagopal ()

Section 132Section 143(3)Section 153ASection 250Section 44A

…he Revenue are dismissed. 21. Ground 3 pertains to the deletion of addition made under section 14A r.w.r.8D of the Act by relying on the decision of the co-ordinate bench in the case of M/s Future Corporate Resources Ltd vs DCIT (OSD)-8(4), Mumbai reported in 167 ITD 33 (Mum) for the reason that the appeal is pending before the Hon’ble jurisdictional High Court. For the impugned assessment years 2007-08, 2008-09 and 2009-10, the Assessing Officer has made addition under section 14A on the ground that the expenses are not attributable to earning of M/s Bermaco Energy System Ltd the dividend income. The Assessing…

DCIT- CC - 8(4), Mumbai vs. Bermaco Energy Systems Pvt. Ltd., Mumbai

In the result, the appeal of Revenue is dismissed

ITA 2675/MUM/2018[2013-14]Status: DisposedITAT Mumbai19 Jul 2019AY 2013-14

Bench: Shri Mahavir Singh & Shri Rajesh Kumarassessment Year : 2013-14 M/S. Bermaco Energy Dy. Commissioner Of Systems Pvt. Ltd., Vs. Income Tax, D-73/1, Ttc Industrial Area, Central Circle –8(4), Midc Road, Turbhe, Mumbai Navi Mumbai [Pan : Aaacb2727N] (Appellant) (Respondent)

For Appellant: Shri S. Abi Rama Karthikeyan, DRFor Respondent: Shri J.P. Bairagra, AR
Section 115JSection 143(3)Section 14A

…e case and in law, the Ld. CIT(A) erred in denting the addition of Rs.87,17,124/- made under section 14A r.w. Rule 8D of the Act by relying the decision of Hon. ITAT in the case of M/s. Future Corporate Resources Ltd. vs. Dy. CIT(OSD)-8(1), Mumbai reported in 167 ITD 33 without appreciating the fact that the decision of the Hon. ITAT has not been accepted by the Department and appeal under section.260A is filed before the Hon'ble Bombay High Court which is pending for adjudication," 2 "On the facts and circumstances of the case and in law, the Ld. CIT(A)has erred in deleting the addition of Rs.87,17,124/- made u…

M/s Future Corporate Resources Ltd. v. DCIT (OSD)-8(4), Mumbai (167 ITD 33) — Cited in 8 Judgments | BharatTax