M/s. Z Square Shopping Mall Pvt. v. DIT

65 Taxmann.com 139Income Tax Appellate Tribunal2016#21210 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2023 to 2023.

Issues it is cited on

section 208section 10(2a)section 14a disallowancesection 32(1)(iia)clarificatory amendmentsection 32(1)(ii)strategic investmentsection 92ca(1)section 144c(3)corporate guaranteeadditional depreciationsection 92b

Judgments citing M/s. Z Square Shopping Mall Pvt. v. DIT

DCIT- CC - 7(3), Mumbai vs. Acg Associated Capsules Pvt. Ltd., Mumbai

In the result, no question of law arises

ITA 3283/MUM/2018[2013-14]Status: DisposedITAT Mumbai04 Dec 2023AY 2013-14

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Shri Ketan Ved/For Respondent: Shri Akhtar Hussain Ansari
Section 143(2)Section 143(3)Section 250Section 92C

…see was in appeal before the first appellate authority challenging the impugned addition made by the ld. A.O. and the ld. CIT(A) by relying on the deision of the co-ordinate bench of the Tribunal in the case of M/s. Z Square Shopping Mall Pvt. Vs. DIT [2016] 65 Taxmann.com 139 (LKW Tribunal) and various other decisions upheld the addition made by the ld. A.O. on the interest income u/s. 56 of the Act. 36. The assessee is in appeal before us, challenging the order of the ld. CIT(A). 37. The learned Authorised Representative ('ld. AR' for short) for the assessee contended that the assessee had availed ECB for…

DCIT CC- 7(3), Mumbai vs. Acg Associated Capsules Pvt. Ltd., Mumbai

In the result, no question of law arises

ITA 3282/MUM/2018[2012-13]Status: DisposedITAT Mumbai04 Dec 2023AY 2012-13

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Shri Ketan Ved/For Respondent: Shri Akhtar Hussain Ansari
Section 143(2)Section 143(3)Section 250Section 92C

…see was in appeal before the first appellate authority challenging the impugned addition made by the ld. A.O. and the ld. CIT(A) by relying on the deision of the co-ordinate bench of the Tribunal in the case of M/s. Z Square Shopping Mall Pvt. Vs. DIT [2016] 65 Taxmann.com 139 (LKW Tribunal) and various other decisions upheld the addition made by the ld. A.O. on the interest income u/s. 56 of the Act. 36. The assessee is in appeal before us, challenging the order of the ld. CIT(A). 37. The learned Authorised Representative ('ld. AR' for short) for the assessee contended that the assessee had availed ECB for…

Acg Assocation Capsules P. Ltd, Mumbai vs. DCIT Cen Cir 7(3), Mumbai

In the result, no question of law arises

ITA 2384/MUM/2018[2013-14]Status: DisposedITAT Mumbai04 Dec 2023AY 2013-14

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Shri Ketan Ved/For Respondent: Shri Akhtar Hussain Ansari
Section 143(2)Section 143(3)Section 250Section 92C

…see was in appeal before the first appellate authority challenging the impugned addition made by the ld. A.O. and the ld. CIT(A) by relying on the deision of the co-ordinate bench of the Tribunal in the case of M/s. Z Square Shopping Mall Pvt. Vs. DIT [2016] 65 Taxmann.com 139 (LKW Tribunal) and various other decisions upheld the addition made by the ld. A.O. on the interest income u/s. 56 of the Act. 36. The assessee is in appeal before us, challenging the order of the ld. CIT(A). 37. The learned Authorised Representative ('ld. AR' for short) for the assessee contended that the assessee had availed ECB for…

Acg Assocation Capsules P. Ltd, Mumbai vs. DCIT Cen Cir 7(3), Mumbai

In the result, no question of law arises

ITA 2383/MUM/2018[2012-13]Status: DisposedITAT Mumbai04 Dec 2023AY 2012-13

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Shri Ketan Ved/For Respondent: Shri Akhtar Hussain Ansari
Section 143(2)Section 143(3)Section 250Section 92C

…see was in appeal before the first appellate authority challenging the impugned addition made by the ld. A.O. and the ld. CIT(A) by relying on the deision of the co-ordinate bench of the Tribunal in the case of M/s. Z Square Shopping Mall Pvt. Vs. DIT [2016] 65 Taxmann.com 139 (LKW Tribunal) and various other decisions upheld the addition made by the ld. A.O. on the interest income u/s. 56 of the Act. 36. The assessee is in appeal before us, challenging the order of the ld. CIT(A). 37. The learned Authorised Representative ('ld. AR' for short) for the assessee contended that the assessee had availed ECB for…

M/s. Z Square Shopping Mall Pvt. v. DIT (65 Taxmann.com 139) — Cited in 4 Judgments | BharatTax