Mahindra & Mahindra Limited v. DCIT

24 Taxmann.com 267Reported decision2012#5622 most cited

What is Mahindra & Mahindra Limited v. DCIT authority for?

Interest paid on debentures until their conversion into shares is considered interest on borrowed money and is subject to TDS provisions. Such interest cannot be treated as dividend.

21

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2025.

Also referred to as

Mahindra & Mahindra Limited v. DCIT · Section 143(3) · Section 194H · Section 115A · CCDs · interest on debentures · TDS on interest · conversion of debentures to shares · dividend · borrowed money

Also reported as

307 ITR 40

Sections most often in play

Section 143(3)Section 115A(1)(a)(BA)(ii)Section 115ADSection 144CSection 144C(13)Section 153(2)Section 194HSection 194LD

Issues it is cited on

purposive interpretationassociated enterprisesassociated enterprisesection 40(a)capital expendituresection 40section 115section 153section 11section 15section 13prescribed

Judgments citing Mahindra & Mahindra Limited v. DCIT

M/S Gujarat Guardian Ltd., New Delhi vs. DCIT, New Delhi

ITA 2539/DEL/2017[2005-06]Status: DisposedITAT Delhi16 Jul 2025AY 2005-06

Bench: Shri Prakash Chand Yadav & Shri Brajesh Kumar Singh

For Appellant: Shri Ajay Vohra, Sr. A.RFor Respondent: Shri Bhopal Singh, Sr. D.R
Section 92C

…ITA Nos.4859/Del/2009; ITA Nos.157 to 159, 4791, 4856 & 5358/Del/2010 & ITA No.2539/Del/2017 Gujarat Guardian Ltd., New Delhi IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES, ‘H’ NEW DELHI BEFORE SHRI PRAKASH CHAND YADAV, JUDICIAL MEMBER AND SHRI BRAJESH KUMAR SINGH, ACCOUNTANT MEMBER | Sl.No. | ITA No. | Filed by Assessee/Revenue | Assessment year | Authority passing the order | |---|---|---|---|---| | | | ITA Nos.158, 159, 4856 & 5358/Del/2010 & ITA No.2539/Del/2017 | Assessment Years: 2002-03, 2003-04, 2004-05, 2006-07 & 2005-06 respectively | | Gujarat Guardian Ltd. 4/7C, DDA Shopping Centre New Friends…

Gujarat Guardian Ltd., New Delhi vs. DCIT, New Delhi

ITA 159/DEL/2010[2003-04]Status: DisposedITAT Delhi16 Jul 2025AY 2003-04

Bench: Shri Prakash Chand Yadav & Shri Brajesh Kumar Singh

Section 92C

…ITA Nos.4859/Del/2009; ITA Nos.157 to 159, 4791, 4856 & 5358/Del/2010 & ITA No.2539/Del/2017 Gujarat Guardian Ltd., New Delhi IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES, ‘H’ NEW DELHI BEFORE SHRI PRAKASH CHAND YADAV, JUDICIAL MEMBER AND SHRI BRAJESH KUMAR SINGH, ACCOUNTANT MEMBER Sl.No. ITA No. Filed by Assessee/Revenue Assessment year Authority passing the order ITA Nos.158, 159, 4856 & 5358/Del/2010 & ITA No.2539/Del/2017 Assessment Years: 2002-03, 2003-04, 2004-05, 2006-07 & 2005-06 respectively Gujarat Guardian Ltd. 4/7C, DDA Shopping Centre New Friends Colony New Delhi 110065 Vs. DCIT Circle-1…

Amplus Energy Solutions Pte Ltd, Singapore vs. The Office of the Assistant Commissioner of Income Tax, New Delhi

ITA 2417/DEL/2023[2020-21]Status: DisposedITAT Delhi25 Jun 2025AY 2020-21

Bench: Shri Anubhav Sharma & Shri Manish Agarwalassessment Year: 2020-21 Amplus Energy Solutions Pte Vs Acit, Ltd., Circle International Tax 1(1)(1), #02-00, Robinson Road, New Delhi. Singapore – 688898 Pan: Aadci8182P Assessment Year: 2021-22 Amplus Energy Solutions Pte Vs. Acit, Ltd., Malaysia, Circle International Tax 1(1)(1), Level 56, Tower-1, Petronas New Delhi. Twin Towers, Kuala Lumpur City Centre, 50088, Kuala Lumpur, Malaysia/ 6Th Floor, Emaar Mgf, The Palm Square, Golf Course Ext. Road, Sector-66, Gurgaon – 122 102. Pan: Aadci8182P (Appellant) (Respondent) Assessee By : Shri K.M. Gupta, Advocate & Ms Shruti Khimta, Ar Revenue By : Ms Ekta Jain, Cit-Dr Date Of Hearing : 05.05.2025 Date Of Pronouncement : 25.06.2025

For Appellant: Shri K.M. Gupta, Advocate &For Respondent: Ms Ekta Jain, CIT-DR
Section 115ASection 115A(1)(a)Section 143(3)Section 144CSection 194LSection 3

…wable deduction under the provisions of the Act. ITAs No.2417 & 3370/Del/2023 • Sahara India Real Estate Corporation Limited and Ors v. Securities Exchange Board of India (Civil appeal no 9833 of 2011) • Authority for Advance Ruling (Income Tax) reported in 307 ITR 40 (re: LMN India Ltd) • DCIT vs. UAG Builders (P) Ltd.: 53 SOT 370, 13. Now from these decisions what we can conclude is that debentures has inseverable relation with debt. An acknowledgement of indebtedness is inherent in it. The payment of interest pre-supposes the fact that money has been borrowed or a debt has been incurred. The obligation to r…

Vodafone Mobile Services Limited, New Delhi vs. DCIT, Coimbatore

In the result, the appeal filed by the assessee is allowed

ITA 587/CHNY/2017[2010-2011]Status: DisposedITAT Chennai29 Jan 2025AY 2010-2011

Bench: Shri Ss Viswanethra Ravi & Shri Jagadishआयकर अपील सं./Ita No.587/Chny/2017 िनधा:रण वष: /Assessment Year: 2010-11

For Appellant: Shri Ketan K. Ved, C.A HIFor Respondent: Shri A. Sasikumar, CIT
Section 143(3)Section 144CSection 144C(1)Section 153(2)Section 201(1)Section 40

…आयकर अपीलीय अिधकरण, ‘डी’ "ायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI "ी यस यस िव"ने" रिव, "ाियक सद एवं "ी जगदीश, लेखा सद के सम( BEFORE SHRI SS VISWANETHRA RAVI, JUDICIAL MEMBER AND SHRI JAGADISH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.587/Chny/2017 िनधा:रण वष: /Assessment Year: 2010-11 M/s. Vodafone Mobile Services The Dy. Commissioner of Ltd., Income Tax, (formerly known as Vodafone Cellular Ltd Vs. Corporate Circle-1, which now stands amalgamated with Coimbatore. Vodafone Mobile Services Ltd.) C-48, Okhla Industrial Area, Phase-II, New Delhi – 110 020. [PAN: AAACB-8614-L] (अपीलाथ"/Ap…

Welspun Corp Ltd, Mumbai vs. DCIT Cen Cir 22, Mumbai

In the result, the appeals filed by the revenue are dismissed and the appeals filed by the assessee are partly allowed for statistical purposes

ITA 3890/MUM/2016[2008-09]Status: DisposedITAT Mumbai03 Apr 2023AY 2008-09

Bench: Shri Prashant Maharishi & Shri Pavan Kumar Gadale

Section 143(3)Section 14ASection 32(1)(iia)

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA No. 5063/Mum/2016 (2009-10) ITA No. 5166/Mum/2016 (2011-12) M/s. Welspun Corp Ltd, Vs. DCIT, Central Circle - 7th Floor, Welspun 22, (Now CC – 3(3)) House, Kamala Mill Room No. 465, 4th Compund, SB Marg, Floor,AayakarBhavan, Lower Parel, Mumbai-400020. Mumbai -400013. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACW0744L Appellant .. Respondent ITA No. 5483/Mum/2016 (2009-10) ITA No. 5044/Mum/2016 (2011-12) DCIT, Central Circle - Vs. M/s.Welspun Corp Ltd 22, (Now…

Watermarke Residency Limited, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-17(2), Hyderabad

In the result, the appeals of the assessee vide ITA Nos

ITA 740/HYD/2019[2013-14]Status: DisposedITAT Hyderabad21 Sept 2022AY 2013-14

Bench: Before Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri CA Raghunathan KannanFor Respondent: Ms. M. Narmada, CIT-DR and Ms. N. Swapna

…RBI was only looking at as to Investment in what kind of CCDs can be allowed through automatic route and what other types are to be allowed with approval. 4. Reliance is placed on decision of Authority for Advance Rulings in case of LMN India LTD in Re (2008) 307 ITR 40. In this case question involved was whether TDS on Interest paid on CCDs to foreign company to be made or not. While answering that question Hon'ble AAR held interest payment on CCDs up to date of conversion to be nothing but interest paid on money advanced and such interest payment gets covered under Section 2(28) of Income Tax. Hon'ble authority…

Watermark Residency Limited, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-17(2), Hyderabad

In the result, the appeals of the assessee vide ITA Nos

ITA 1591/HYD/2019[2015-16]Status: DisposedITAT Hyderabad21 Sept 2022AY 2015-16

Bench: Before Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri CA Raghunathan KannanFor Respondent: Ms. M. Narmada, CIT-DR and Ms. N. Swapna

…RBI was only looking at as to Investment in what kind of CCDs can be allowed through automatic route and what other types are to be allowed with approval. 4. Reliance is placed on decision of Authority for Advance Rulings in case of LMN India LTD in Re (2008) 307 ITR 40. In this case question involved was whether TDS on Interest paid on CCDs to foreign company to be made or not. While answering that question Hon'ble AAR held interest payment on CCDs up to date of conversion to be nothing but interest paid on money advanced and such interest payment gets covered under Section 2(28) of Income Tax. Hon'ble authority…

Watermark Residency Limited, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-17(2), Hyderabad

In the result, the appeals of the assessee vide ITA Nos

ITA 1590/HYD/2019[2014-15]Status: DisposedITAT Hyderabad21 Sept 2022AY 2014-15

Bench: Before Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri CA Raghunathan KannanFor Respondent: Ms. M. Narmada, CIT-DR and Ms. N. Swapna

…RBI was only looking at as to Investment in what kind of CCDs can be allowed through automatic route and what other types are to be allowed with approval. 4. Reliance is placed on decision of Authority for Advance Rulings in case of LMN India LTD in Re (2008) 307 ITR 40. In this case question involved was whether TDS on Interest paid on CCDs to foreign company to be made or not. While answering that question Hon'ble AAR held interest payment on CCDs up to date of conversion to be nothing but interest paid on money advanced and such interest payment gets covered under Section 2(28) of Income Tax. Hon'ble authority…

Asst CIT(Ltu) 1, Mumbai vs. Aditya Birla Nuvo Ltd, Mumbai

In the result, appeal of the Revenue is partly allowed for statistical purpose

ITA 4704/MUM/2015[2010-11]Status: DisposedITAT Mumbai24 Feb 2020AY 2010-11

Bench: Shri Vikas Awasthy & Shri N.K.Pradhanaditya Birla Nuvo Limited, A4, Aditya Birla Center, S.K.Ahire Marg, Worli, Mumbai 400 020 Pan:Aaaci 1747H ...... Appellant Vs. Addl. Commissioner Of Income Tax- Ltu-1 World Trade Centre, 29Th Floor, Centre -1, Cuffe Parade, Mumbai 400 005. ..... Respondent Asstt. Commissioner Of Income Tax- Ltu-1 World Trade Centre, 29Th Floor, Centre -1, Cuffe Parade, Mumbai 400 005. ..... Appellant

For Appellant: S/Shri Jahangir D. Mistri/For Respondent: Shri Anand Mohan
Section 14ASection 14A(2)Section 8D(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K ”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI N.K.PRADHAN, ACCOUNTANT MEMBER Aditya Birla Nuvo Limited, A4, Aditya Birla Center, S.K.Ahire Marg, Worli, Mumbai 400 020 PAN:AAACI 1747H ...... Appellant Vs. Addl. Commissioner of Income Tax- LTU-1 World Trade Centre, 29th Floor, Centre -1, Cuffe Parade, Mumbai 400 005. ..... Respondent Asstt. Commissioner of Income Tax- LTU-1 World Trade Centre, 29th Floor, Centre -1, Cuffe Parade, Mumbai 400 005. ..... Appellant Vs. Aditya Birla Nuvo Limited, A4, Aditya Birla Center, S.K.Ahire Marg, Worli, Mumba…

DCIT Corporate Circle 1, Coimbatore vs. Sakthi Sugars Limited, Coimbatore

In the result, the Revenue’s appeal is treated as partly allowed

ITA 1356/CHNY/2019[2012-13]Status: DisposedITAT Chennai19 Feb 2020AY 2012-13

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

For Respondent: Shri. R. Vijayaraghavan Advocate
Section 147Section 43Section 43BSection 78

…आयकरअपील"यअ"धकरण ,’ए’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “A ” BENCH, CHENNAI "ीएन.आर.एस .गणेशन, "या"यकसद"यएवं "ीएसजयरामन, लेखासद"यकेसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं/.I.T.A. No. 1356/Chny/2019 "नधा"रण वष"/Assessment Year : 2012-13 Deputy Commissioner of Income Tax, Sakthi Sugars Limited, Corporate Circle -1, Vs. No. 180, Race Course Road, Coimbatore. Coimbatore – 641 018. [PAN: AADCS 0651B] (""यथ"/Respondent) (अपीलाथ"/Appellant) : Shri. S. Bharath, CIT अपीलाथ"क"ओरसे/Appellant by ""यथ"क"ओरसे/Respondent by : Shri. R. Vijayaraghava…

ACIT, New Delhi vs. M/S. Spentex Industries Ltd., New Delhi

ITA 704/DEL/2016[2011-12]Status: DisposedITAT Delhi31 Dec 2019AY 2011-12

Bench: Shri Kuldip Singh & Shri Prashant Maharishi

For Appellant: NoneFor Respondent: Shri Sarabjeet Singh, Senior DR

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘I-2’ : NEW DELHI) BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER and SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No.704/Del./2016 (ASSESSMENT YEAR : 2011-12) ACIT, Circle 24 (1), vs. M/s. Spentex Industries Limited, New Delhi. A – 60, Okhla Industrial Area, Phase - II, New Delhi. (PAN : AABCS4997E) CO No.169/Del/2017 ITA No.704/Del./2016 (ASSESSMENT YEAR : 2011-12) M/s. Spentex Industries Limited, vs. ACIT, Circle 24 (1), A – 60, Okhla Industrial Area, Phase - II, New Delhi. New Delhi. (PAN : AABCS4997E) (APPELLANT) (RESPONDENT) ASSESSEE BY : None REVENUE BY…

Owens Corning (India)Ltd., Mumbai vs. ITO., Ward-7(1)(3), Mumbai

In the result, the appeal filed by the assessee is partly allowed

ITA 4988/MUM/2011[2006-07]Status: DisposedITAT Mumbai08 May 2019AY 2006-07

Bench: Shri Sandeep Gosain () & Shri N.K. Pradhan () Assessment Year: 2006-07 Owens-Corning (India) Pvt. The Income Tax Officer-7 Ltd., Alpha Building, 7Th Vs. (1)(3) Mumbai, Aayakar Floor, Hiranandani Gardens Bhavan, Maharshi Karve Road, Powai, Mumbai-400076. Mumbai-400020 Pan No. Aaacd1739M Appellant Respondent Assessee By : Mr. J.D. Mistry, Sr. Advocate Revenue By : Mr. Abi Rama Kartikiyen, Dr Date Of Hearing : 19/02/2019 Date Of Pronouncement: 08/05/2019

For Appellant: Mr. J.D. Mistry, Sr. AdvocateFor Respondent: Mr. Abi Rama Kartikiyen, DR
Section 143(3)Section 158ASection 158A(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C” MUMBAI BEFORE SHRI SANDEEP GOSAIN (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2006-07 Owens-Corning (India) Pvt. The Income Tax Officer-7 Ltd., Alpha Building, 7th Vs. (1)(3) Mumbai, Aayakar floor, Hiranandani Gardens Bhavan, Maharshi Karve Road, Powai, Mumbai-400076. Mumbai-400020 PAN No. AAACD1739M Appellant Respondent Assessee by : Mr. J.D. Mistry, Sr. Advocate Revenue by : Mr. Abi Rama Kartikiyen, DR Date of Hearing : 19/02/2019 Date of pronouncement: 08/05/2019 ORDER PER N.K. PRADHAN, AM This is an appeal filed by th…

M/S Kanoria Chemicals & Industries Ltd., Kolkata vs. DCIT, Cir-10, Kolkata

ITA 238/KOL/2015[2010-2011]Status: DisposedITAT Kolkata16 Nov 2018AY 2010-2011

Bench: Sri J. Sudhakar Reddy & Smt. Madhumita Roy]

Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA [Before Sri J. Sudhakar Reddy, Accountant Member & Smt. Madhumita Roy, Judicial Member] I.T.A. No. 1880/Kol/2014 Assessment Year: 2009-10 M/s. Kanoria Chemicals & Industries Ltd...........................……………………….....…..…...…………...….Appellant C/o. Salarpuria Jajodia & Co. 7, C.R. Avenue Kolkata – 700 072 [PAN : AABCK 1291 K] A.C.I.T., Range-10, Kolkata..........……………………………………….…………..…………….……………….…….Respondent I.T.A. No. 2086/Kol/2014 Assessment Year: 2009-10 D.C.I.T., Circle-10, Kolkata..........……………………………………….…………..…………….……....………….……..Appel…

DCIT, Circle-10, Kolkata vs. M/S. Kanoria Chemicals & Industries Ltd., Kolkata

ITA 2086/KOL/2014[2009-2010]Status: DisposedITAT Kolkata16 Nov 2018AY 2009-2010

Bench: Sri J. Sudhakar Reddy & Smt. Madhumita Roy]

Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA [Before Sri J. Sudhakar Reddy, Accountant Member & Smt. Madhumita Roy, Judicial Member] I.T.A. No. 1880/Kol/2014 Assessment Year: 2009-10 M/s. Kanoria Chemicals & Industries Ltd...........................……………………….....…..…...…………...….Appellant C/o. Salarpuria Jajodia & Co. 7, C.R. Avenue Kolkata – 700 072 [PAN : AABCK 1291 K] A.C.I.T., Range-10, Kolkata..........……………………………………….…………..…………….……………….…….Respondent I.T.A. No. 2086/Kol/2014 Assessment Year: 2009-10 D.C.I.T., Circle-10, Kolkata..........……………………………………….…………..…………….……....………….……..Appel…

M/S. Kanoria Chemicals & Industries Ltd., Kolkata vs. Addl. CIT, Range-10, Kolkata

ITA 1880/KOL/2014[2009-2010]Status: DisposedITAT Kolkata16 Nov 2018AY 2009-2010

Bench: Sri J. Sudhakar Reddy & Smt. Madhumita Roy]

Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA [Before Sri J. Sudhakar Reddy, Accountant Member & Smt. Madhumita Roy, Judicial Member] I.T.A. No. 1880/Kol/2014 Assessment Year: 2009-10 M/s. Kanoria Chemicals & Industries Ltd...........................……………………….....…..…...…………...….Appellant C/o. Salarpuria Jajodia & Co. 7, C.R. Avenue Kolkata – 700 072 [PAN : AABCK 1291 K] A.C.I.T., Range-10, Kolkata..........……………………………………….…………..…………….……………….…….Respondent I.T.A. No. 2086/Kol/2014 Assessment Year: 2009-10 D.C.I.T., Circle-10, Kolkata..........……………………………………….…………..…………….……....………….……..Appel…

DCIT, Cir-10(1), Kolkata vs. Kanoria Chemicals & Industries Ltd., Kolkata

ITA 271/KOL/2015[2010-2011]Status: DisposedITAT Kolkata16 Nov 2018AY 2010-2011

Bench: Sri J. Sudhakar Reddy & Smt. Madhumita Roy]

Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA [Before Sri J. Sudhakar Reddy, Accountant Member & Smt. Madhumita Roy, Judicial Member] I.T.A. No. 1880/Kol/2014 Assessment Year: 2009-10 M/s. Kanoria Chemicals & Industries Ltd...........................……………………….....…..…...…………...….Appellant C/o. Salarpuria Jajodia & Co. 7, C.R. Avenue Kolkata – 700 072 [PAN : AABCK 1291 K] A.C.I.T., Range-10, Kolkata..........……………………………………….…………..…………….……………….…….Respondent I.T.A. No. 2086/Kol/2014 Assessment Year: 2009-10 D.C.I.T., Circle-10, Kolkata..........……………………………………….…………..…………….……....………….……..Appel…

Moserbaer India Ltd., New Delhi vs. DCIT, New Delhi

Appeal is dismissed

ITA 1617/DEL/2015[2010-11]Status: DisposedITAT Delhi03 Oct 2018AY 2010-11

Bench: Shri N. K. Saini & Ms Suchitra Kamblemoserbaer India Ltd. Vs Assistant Commissioner Of Tax, 43-A, Okhla Indl Area, Income Tax Phase-Iii Circle 5(1) New Delhi-110020 New Delhi Aaam0322J (Respondent) (Appellant) Moserbaer India Ltd. Vs Assistant Commissioner Of Tax, 43-A, Okhla Indl Area, Income Tax Phase-Iii Circle 5(1) New Delhi-110020 New Delhi Aaam0322J (Respondent) (Appellant) Astt. Commissioner Of Income Tax Vs Moserbaer India Ltd. Circle 5(1) Tax, 43-A, Okhla Indl Area, New Delhi Phase-Iii New Delhi-110020 (Appellant) Aaam0322J (Respondent) Moserbaer India Ltd. Vs Dcit Tax, 43-A, Okhla Indl Area, Circle 17(1) Phase-Iii New Delhi New Delhi-110020 (Respondent) Aaam0322J (Appellant)

Section 10BSection 143Section 144CSection 14A

…ex Ltd.: 269 ITR 461 (Rajasthan High Court) • CIT vs Torrent Pharmaceuticals Ltd.: 393 ITR 625 (Gujarat High Court) • DCIT vs UAG Builders (P) Ltd.: 53 SOT 370 (Delhi ITAT) • Mahindra & Mahindra Limited Vs DCIT: 54 SOT 146 (Mumbai ITAT) • LMN India Limited: 307 ITR 40 (AAR) In view of the aforesaid judicial precedents, the Ld. AR submitted that the redemption premium amortization claimed as deduction by the assessee in the return of income is allowable. 32. The Ld. DR relied upon the Assessment Order. 33. We have heard both the parties and perused all the relevant material available on record. It is pertinen…

M/S. Moserbaer India Ltd., New Delhi vs. ACIT, New Delhi

Appeal is dismissed

ITA 2395/DEL/2014[2009-10]Status: DisposedITAT Delhi03 Oct 2018AY 2009-10

Bench: Shri N. K. Saini & Ms Suchitra Kamblemoserbaer India Ltd. Vs Assistant Commissioner Of Tax, 43-A, Okhla Indl Area, Income Tax Phase-Iii Circle 5(1) New Delhi-110020 New Delhi Aaam0322J (Respondent) (Appellant) Moserbaer India Ltd. Vs Assistant Commissioner Of Tax, 43-A, Okhla Indl Area, Income Tax Phase-Iii Circle 5(1) New Delhi-110020 New Delhi Aaam0322J (Respondent) (Appellant) Astt. Commissioner Of Income Tax Vs Moserbaer India Ltd. Circle 5(1) Tax, 43-A, Okhla Indl Area, New Delhi Phase-Iii New Delhi-110020 (Appellant) Aaam0322J (Respondent) Moserbaer India Ltd. Vs Dcit Tax, 43-A, Okhla Indl Area, Circle 17(1) Phase-Iii New Delhi New Delhi-110020 (Respondent) Aaam0322J (Appellant)

Section 10BSection 143Section 144CSection 14A

…ex Ltd.: 269 ITR 461 (Rajasthan High Court) • CIT vs Torrent Pharmaceuticals Ltd.: 393 ITR 625 (Gujarat High Court) • DCIT vs UAG Builders (P) Ltd.: 53 SOT 370 (Delhi ITAT) • Mahindra & Mahindra Limited Vs DCIT: 54 SOT 146 (Mumbai ITAT) • LMN India Limited: 307 ITR 40 (AAR) In view of the aforesaid judicial precedents, the Ld. AR submitted that the redemption premium amortization claimed as deduction by the assessee in the return of income is allowable. 32. The Ld. DR relied upon the Assessment Order. 33. We have heard both the parties and perused all the relevant material available on record. It is pertinen…

ACIT, New Delhi vs. M/S. Moser Baer India Limited, New Delhi

Appeal is dismissed

ITA 1200/DEL/2014[2009-10]Status: DisposedITAT Delhi03 Oct 2018AY 2009-10

Bench: Shri N. K. Saini & Ms Suchitra Kamblemoserbaer India Ltd. Vs Assistant Commissioner Of Tax, 43-A, Okhla Indl Area, Income Tax Phase-Iii Circle 5(1) New Delhi-110020 New Delhi Aaam0322J (Respondent) (Appellant) Moserbaer India Ltd. Vs Assistant Commissioner Of Tax, 43-A, Okhla Indl Area, Income Tax Phase-Iii Circle 5(1) New Delhi-110020 New Delhi Aaam0322J (Respondent) (Appellant) Astt. Commissioner Of Income Tax Vs Moserbaer India Ltd. Circle 5(1) Tax, 43-A, Okhla Indl Area, New Delhi Phase-Iii New Delhi-110020 (Appellant) Aaam0322J (Respondent) Moserbaer India Ltd. Vs Dcit Tax, 43-A, Okhla Indl Area, Circle 17(1) Phase-Iii New Delhi New Delhi-110020 (Respondent) Aaam0322J (Appellant)

Section 10BSection 143Section 144CSection 14A

…ex Ltd.: 269 ITR 461 (Rajasthan High Court) • CIT vs Torrent Pharmaceuticals Ltd.: 393 ITR 625 (Gujarat High Court) • DCIT vs UAG Builders (P) Ltd.: 53 SOT 370 (Delhi ITAT) • Mahindra & Mahindra Limited Vs DCIT: 54 SOT 146 (Mumbai ITAT) • LMN India Limited: 307 ITR 40 (AAR) In view of the aforesaid judicial precedents, the Ld. AR submitted that the redemption premium amortization claimed as deduction by the assessee in the return of income is allowable. 32. The Ld. DR relied upon the Assessment Order. 33. We have heard both the parties and perused all the relevant material available on record. It is pertinen…

Moserbaer India Ltd., New Delhi vs. ACIT, New Delhi

Appeal is dismissed

ITA 6042/DEL/2012[2008-09]Status: DisposedITAT Delhi03 Oct 2018AY 2008-09

Bench: Shri N. K. Saini & Ms Suchitra Kamblemoserbaer India Ltd. Vs Assistant Commissioner Of Tax, 43-A, Okhla Indl Area, Income Tax Phase-Iii Circle 5(1) New Delhi-110020 New Delhi Aaam0322J (Respondent) (Appellant) Moserbaer India Ltd. Vs Assistant Commissioner Of Tax, 43-A, Okhla Indl Area, Income Tax Phase-Iii Circle 5(1) New Delhi-110020 New Delhi Aaam0322J (Respondent) (Appellant) Astt. Commissioner Of Income Tax Vs Moserbaer India Ltd. Circle 5(1) Tax, 43-A, Okhla Indl Area, New Delhi Phase-Iii New Delhi-110020 (Appellant) Aaam0322J (Respondent) Moserbaer India Ltd. Vs Dcit Tax, 43-A, Okhla Indl Area, Circle 17(1) Phase-Iii New Delhi New Delhi-110020 (Respondent) Aaam0322J (Appellant)

Section 10BSection 143Section 144CSection 14A

…ex Ltd.: 269 ITR 461 (Rajasthan High Court) • CIT vs Torrent Pharmaceuticals Ltd.: 393 ITR 625 (Gujarat High Court) • DCIT vs UAG Builders (P) Ltd.: 53 SOT 370 (Delhi ITAT) • Mahindra & Mahindra Limited Vs DCIT: 54 SOT 146 (Mumbai ITAT) • LMN India Limited: 307 ITR 40 (AAR) In view of the aforesaid judicial precedents, the Ld. AR submitted that the redemption premium amortization claimed as deduction by the assessee in the return of income is allowable. 32. The Ld. DR relied upon the Assessment Order. 33. We have heard both the parties and perused all the relevant material available on record. It is pertinen…

Mahindra & Mahindra Limited v. DCIT (24 Taxmann.com 267) — Cited in 21 Judgments | BharatTax