Mahindra & Mahindra Limited v. JCIT

36 SOT 348Income Tax Appellate Tribunal2010#8065 most cited
14

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2019.

Also reported as

166 ITD 385

Judgments citing Mahindra & Mahindra Limited v. JCIT

CROMPTON GREAVES LTD,MUMBAI vs. DCIT CIR 6(2), MUMBAI

In the result, the assessee’s appeal in ITA No

ITA 5390/MUM/2017[2009-10]Status: DisposedITAT Mumbai27 Sept 2019AY 2009-10

Bench: Shri A. D. Jain, Vp & Shri Rajesh Kumar, Am Asst. Cit-6(2)(1) M/S. Crompton Greaves Ltd. R. No.504/563-C, 5Th Floor, 6Th Floor, Cg House, Vs. Aayakar Bhavan, M. K. Road, Dr. Annie Besant Road, Worli, Mumbai-400 020 Mumbai-400 030 Pan/Gir No. Aaacc 2089 A (Revenue) : (Assessee) & M/S. Crompton Greaves Ltd. Asst. Cit-6(2)(1) 6Th Floor, Cg House, R. No.504/563-C, 5Th Floor, Vs. Dr. Annie Besant Road, Worli, Aayakar Bhavan, M. K. Road, Mumbai-400 030 Mumbai-400 020 Pan/Gir No. Aaacc 2089 A (Assessee) : (Revenue) : Shri A. M. Mittal Revenue By Assessee By : Shri Pradip Kapasi Date Of Hearing : 23.09.2019 Date Of Pronouncement : 27.09.2019

For Appellant: Shri Pradip Kapasi
Section 14(1)Section 14ASection 35

…, firstly, investments aggregating to Rs.18.89 crores, on which no exempt income was received during the year (reliance placed on Maxopp Investment Ltd. 402 ITR 640 (SC), Vineet Investments Private Ltd. 188 ITD 1 (Del.)(SB), Reliance Natural Resources Ltd. 166 ITD 385 (Mum.)); then, it has been requested that the investments should be reduced by those in subsidiaries, aggregating to Rs.163.62 crores including the investments in foreign subsidiary, amounting to Rs.101.33 crores considered to be strategic and excluded from average investment as per tribunal’s order (APB pg. 162) for A.Y. 2008-09, it has also be…

ACIT 6(2)(1), MUMBAI vs. CROMPTON GREAVES LIMITED, MUMBAI

In the result, the assessee’s appeal in ITA No

ITA 5295/MUM/2017[2009-10]Status: DisposedITAT Mumbai27 Sept 2019AY 2009-10

Bench: Shri A. D. Jain, Vp & Shri Rajesh Kumar, Am Asst. Cit-6(2)(1) M/S. Crompton Greaves Ltd. R. No.504/563-C, 5Th Floor, 6Th Floor, Cg House, Vs. Aayakar Bhavan, M. K. Road, Dr. Annie Besant Road, Worli, Mumbai-400 020 Mumbai-400 030 Pan/Gir No. Aaacc 2089 A (Revenue) : (Assessee) & M/S. Crompton Greaves Ltd. Asst. Cit-6(2)(1) 6Th Floor, Cg House, R. No.504/563-C, 5Th Floor, Vs. Dr. Annie Besant Road, Worli, Aayakar Bhavan, M. K. Road, Mumbai-400 030 Mumbai-400 020 Pan/Gir No. Aaacc 2089 A (Assessee) : (Revenue) : Shri A. M. Mittal Revenue By Assessee By : Shri Pradip Kapasi Date Of Hearing : 23.09.2019 Date Of Pronouncement : 27.09.2019

For Appellant: Shri Pradip Kapasi
Section 14(1)Section 14ASection 35

…, firstly, investments aggregating to Rs.18.89 crores, on which no exempt income was received during the year (reliance placed on Maxopp Investment Ltd. 402 ITR 640 (SC), Vineet Investments Private Ltd. 188 ITD 1 (Del.)(SB), Reliance Natural Resources Ltd. 166 ITD 385 (Mum.)); then, it has been requested that the investments should be reduced by those in subsidiaries, aggregating to Rs.163.62 crores including the investments in foreign subsidiary, amounting to Rs.101.33 crores considered to be strategic and excluded from average investment as per tribunal’s order (APB pg. 162) for A.Y. 2008-09, it has also be…

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

…ical Industries Corporation Limited: 311 ITR 202 (Madras High Court) • CIT vs. ITC Hotels Limited: 334 ITR 109 (Karnataka High Court) • CIT vs. Sukhjit Starch & Chemicals Limited: 326 ITR 29 (Punjab & Haryana High Court) • Mahindra & Mahindra Limited Vs JCIT: 36 SOT 348 (Mumbai ITAT) • CIT vs. Reliance Natural Resources Limited: 166 ITD 385 (Mumbai ITAT) In view of the aforesaid judicial precedents, the Ld. AR submitted that the expenses incurred by assessee on issue of FCCB’s calls for being allowed as deduction. 29. The Ld. DR relied upon the Assessment Order. 30. We have heard both the parties and perused a…

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

…ical Industries Corporation Limited: 311 ITR 202 (Madras High Court) • CIT vs. ITC Hotels Limited: 334 ITR 109 (Karnataka High Court) • CIT vs. Sukhjit Starch & Chemicals Limited: 326 ITR 29 (Punjab & Haryana High Court) • Mahindra & Mahindra Limited Vs JCIT: 36 SOT 348 (Mumbai ITAT) • CIT vs. Reliance Natural Resources Limited: 166 ITD 385 (Mumbai ITAT) In view of the aforesaid judicial precedents, the Ld. AR submitted that the expenses incurred by assessee on issue of FCCB’s calls for being allowed as deduction. 29. The Ld. DR relied upon the Assessment Order. 30. We have heard both the parties and perused a…

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

…ical Industries Corporation Limited: 311 ITR 202 (Madras High Court) • CIT vs. ITC Hotels Limited: 334 ITR 109 (Karnataka High Court) • CIT vs. Sukhjit Starch & Chemicals Limited: 326 ITR 29 (Punjab & Haryana High Court) • Mahindra & Mahindra Limited Vs JCIT: 36 SOT 348 (Mumbai ITAT) • CIT vs. Reliance Natural Resources Limited: 166 ITD 385 (Mumbai ITAT) In view of the aforesaid judicial precedents, the Ld. AR submitted that the expenses incurred by assessee on issue of FCCB’s calls for being allowed as deduction. 29. The Ld. DR relied upon the Assessment Order. 30. We have heard both the parties and perused a…

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

…ical Industries Corporation Limited: 311 ITR 202 (Madras High Court) • CIT vs. ITC Hotels Limited: 334 ITR 109 (Karnataka High Court) • CIT vs. Sukhjit Starch & Chemicals Limited: 326 ITR 29 (Punjab & Haryana High Court) • Mahindra & Mahindra Limited Vs JCIT: 36 SOT 348 (Mumbai ITAT) • CIT vs. Reliance Natural Resources Limited: 166 ITD 385 (Mumbai ITAT) In view of the aforesaid judicial precedents, the Ld. AR submitted that the expenses incurred by assessee on issue of FCCB’s calls for being allowed as deduction. 29. The Ld. DR relied upon the Assessment Order. 30. We have heard both the parties and perused a…

THE DY. CIT, CIRCLE-1,, SURAT vs. M/S. COLOURTEX INDUSTRIES LTD.,, SURAT

Accordingly, the same is upheld. Accordingly, ground 1 to 3 in the revenue appeal are therefore, dismissed

ITA 2109/AHD/2014[2010-11]Status: DisposedITAT Surat26 Jun 2018AY 2010-11

Bench: Shri C.M.Garg & Shri O.P.Meenaआ.अ.सं./I.T.A No. 2109/Ahd/2014/Srt िनधा"रणवष"/A.Y.:2010-11 Dcit, Circle-1, Surat. Vs. M/S. Colourtex Industries Ltd, Plot No.80, Gidc Pandesara, Surat Pan : Aabcp6359B अपीलाथ" Appellant ""यथ"/Respondent

…by the assessee during the course of year under consideration which is an on going concern and is an allowable expenditure as revenue expenditure. The CIT(A) has supported his decision by placing reliance in the case of (i) Mahindra & Mahindra vs. JCIT [2010] 36 SOT 348, (ii) CIT vs Makhan Sarmahh Savapandit (1989) DCIT Vs.M/s. Colourtex Industries Ltd/ITA No.2109/Ahd/2014/10-11 Page 3 of 6 180 ITR 35 (GAU), (iii) CIT Vs Vanaja Textiles Ltd. (1994) 208 ITR 161 (Ker) , (iv) ITO Vs AIMS Oxygen (P) Ltd. (1983) 16TTJ(Ahd)360. 4. Being aggrieved, the Revenue has filed this appeal before the Tribunal. It was contended…

DCIT, CIRCLE-1, KOLKATA, KOLKATA vs. M/S MCNALLY BHARATI ENGINEERING CO.LTD., KOLKATA

In the result the appeal by the assessee is partly allowed

ITA 532/KOL/2012[2007-2008]Status: DisposedITAT Kolkata01 Mar 2017AY 2007-2008

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Shri Waseem Ahmed, Am] I.T.A No.100/Kol/2011 Assessment Year : 2006-07

For Appellant: Shri Soumen Adak, FCAFor Respondent: Shri Vijayendra Kumar, JCIT
Section 115JSection 43B

…re. It was also brought to the notice of CIT(A) that SLP filed by the department against the aforesaid decision of the Hon’ble Rajasthan High Court was rejected. Further reliance was placed on the Hon’ble Mumbai ITAT in the case of Mahindra & Mahindra vs JCIT 36 SOT 348 (Mum) wherein it was held that the expenditure incurred on account of foreign currency convertible bonds (FCCB) would be admissible as revenue expenditure. 17. The CIT(A) on consideration of the above submissions was of the view that the expenditure in question has to be allowed as deduction. The following were the relevant observations of CIT(A)…

RELIANCE NATURAL RESOURCES LTD,NAVI MUMBAI vs. ADDL CIT RG 7(2), MUMBAI

In the result, the appeal of the assessee is partly allowed

ITA 6843/MUM/2012[208-09]Status: DisposedITAT Mumbai24 Aug 2016

Bench: Shri G.S.Pannu & Shri Ravish Soodthe Dcit -7(2), Aaykar Bhavan,M.K.Road, Mumbai 400 020 ..... Appellant Vs. M/S. Reliance Natural Resources Ltd. H-Block, 1St Floor, Dhirubhai Ambani Knowledge City, Thane-Belapur Road, Koperkhairane, Navi Mumbai 400 710 Pan:Aabcr 7656P .... Respondent [ M/S. Reliance Natural Resources Ltd. H-Block, 1St Floor, Dhirubhai Ambani Knowledge City, Thane-Belapur Road, Koperkhairane, Navi Mumbai 400 710 Pan:Aabcr 7656P ... Appellant Vs. The Addl.Cit -7(2), Aaykar Bhavan,M.K.Road, Mumbai 400 020 .... Respondent Revenue By : Shri Jasbir Chouhan Assessee By : S/Shri Jitendra Sanghavi/ Deepak Jain Date Of Hearing : 17/8/2016 Date Of Pronouncement : 24/08/2016 (Assessment Year : 2008-09) Order Per G.S.Pannu,A.M:

For Appellant: S/Shri Jitendra Sanghavi/ Deepak JainFor Respondent: Shri Jasbir Chouhan
Section 143(3)Section 195Section 37(1)Section 40

…as revenue expenditure under section 37(1) of the Act, the learned A.R., inter alia, placed reliance on the following judicial pronouncements: - i) Prime Focus Ltd. vs. DCIT (ITA No. 836/Mum/2011 dated 04.02.2016) ii) Mahindra & Mahindra Ltd. vs. JCIT (2010) 36 SOT 348 (Mum) iii) CIT vs. Secure Meters Ltd. (2009) 175 Taxman 567 (Raj) iv) CIT vs. Tata Teleservices ( व"वध आवेदन) Ltd. (2014) 47 taxmann.com 238 " (Bom) v) CIT vs. ITC Hotels Ltd. (2011) 334 ITR 198 (Kar) vi) CIT vs. South India Corpn. (Agencies) Ltd. (2007) 290 ITR 217 (Mad) vii) CIT vs. Havells India Ltd. (2013) 352 ITR 376 (Del) (Assessment Year :…

ADDL CIT 7(2), MUMBAI vs. RELIANCE NATURAL RESOURCES LTD, NAVI MUMBAI

In the result, the appeal of the assessee is partly allowed

ITA 6711/MUM/2012[2008-09]Status: DisposedITAT Mumbai24 Aug 2016AY 2008-09

Bench: Shri G.S.Pannu & Shri Ravish Soodthe Dcit -7(2), Aaykar Bhavan,M.K.Road, Mumbai 400 020 ..... Appellant Vs. M/S. Reliance Natural Resources Ltd. H-Block, 1St Floor, Dhirubhai Ambani Knowledge City, Thane-Belapur Road, Koperkhairane, Navi Mumbai 400 710 Pan:Aabcr 7656P .... Respondent [ M/S. Reliance Natural Resources Ltd. H-Block, 1St Floor, Dhirubhai Ambani Knowledge City, Thane-Belapur Road, Koperkhairane, Navi Mumbai 400 710 Pan:Aabcr 7656P ... Appellant Vs. The Addl.Cit -7(2), Aaykar Bhavan,M.K.Road, Mumbai 400 020 .... Respondent Revenue By : Shri Jasbir Chouhan Assessee By : S/Shri Jitendra Sanghavi/ Deepak Jain Date Of Hearing : 17/8/2016 Date Of Pronouncement : 24/08/2016 (Assessment Year : 2008-09) Order Per G.S.Pannu,A.M:

For Appellant: S/Shri Jitendra Sanghavi/ Deepak JainFor Respondent: Shri Jasbir Chouhan
Section 143(3)Section 195Section 37(1)Section 40

…as revenue expenditure under section 37(1) of the Act, the learned A.R., inter alia, placed reliance on the following judicial pronouncements: - i) Prime Focus Ltd. vs. DCIT (ITA No. 836/Mum/2011 dated 04.02.2016) ii) Mahindra & Mahindra Ltd. vs. JCIT (2010) 36 SOT 348 (Mum) iii) CIT vs. Secure Meters Ltd. (2009) 175 Taxman 567 (Raj) iv) CIT vs. Tata Teleservices ( व"वध आवेदन) Ltd. (2014) 47 taxmann.com 238 " (Bom) v) CIT vs. ITC Hotels Ltd. (2011) 334 ITR 198 (Kar) vi) CIT vs. South India Corpn. (Agencies) Ltd. (2007) 290 ITR 217 (Mad) vii) CIT vs. Havells India Ltd. (2013) 352 ITR 376 (Del) (Assessment Year :…

MC NALLY BHARAT ENGINEERING COMPANY LIMITED,KOLKATA vs. C.I.T KOL - 1,, KOLKATA

In the result the appeal of the assessee is allowed

ITA 840/KOL/2013[2008-2009]Status: DisposedITAT Kolkata15 Jul 2016AY 2008-2009

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Shri Waseem Ahmed, Am] I.T.A No. 840/Kol/2013 Assessment Year : 2008-09 Mc.Nally Bharat Engineering -Vs.- C.I.T., Circle-1, Company Limited, Kolkata Kolkata. [Pan : Aabcm 9443 R] (Respondent) (Appellant)

For Appellant: Shri Soumen Adak, FCA
Section 142(1)Section 263

…d by the Department against the aforesaid case was rejected by the Hon'ble Supreme Court vide SLP No. CC 10548/2009. Following the decision of Rajasthan High Court in Secure Meters(supra) Hon'ble Mumbai ITAT in the case of Mahindra & Mahindra -vs.- ClT (2010) 36 SOT 348 (Mum) has held that expenditure incurred on account of foreign currency convertible bonds (FCCB) would be admissible as revenue expenditure. In view of the above judicial pronouncements, the assessee has claimed the said expenses as allowable revenue expenditure in computing total income chargeable to tax. Further, at the time of remittance of mo…

RELIANCE NATURAL RESOURCES LTD,NAVI MUMBAI vs. ADDL CIT RG 7(2), MUMBAI

In the result, the appeal is allowed

ITA 847/MUM/2011[2007-08]Status: DisposedITAT Mumbai08 Jul 2016AY 2007-08

Bench: Shri Jason P. Boaz & Shri Saktijit Deyreliance Natural Resources Ltd. Addl. Cit, Range 7(2) H Block, 1St Floor, Dhirubhai Room No. 620, 6Th Floor Vs. Ambani Knowledge City Aayakar Bhavan Navi Mumbai 400710 M.K. Road, Mumbai 400020 Pan - Aabcr7656P Appellant Respondent Addl. Cit, Range 7(2) Reliance Natural Resources Ltd. Room No. 620, 6Th Floor H Block, 1St Floor, Dhirubhai Vs. Aayakar Bhavan Ambani Knowledge City M.K. Road, Mumbai 400020 Navi Mumbai 400710 Pan - Aabcr7656P Appellant Respondent

For Appellant: Shri Jitendra Sanghavi &For Respondent: Shri Jasbir Chouhan
Section 115JSection 143(3)Section 14ASection 195Section 40Section 9(1)(vii)

…as revenue expenditure under section 37(1) of the Act, the learned A.R., inter alia, placed reliance on the following judicial pronouncements: - i) Prime Focus Ltd. vs. DCIT (ITA No. 836/Mum/2011 dated 04.02.2016) ii) Mahindra & Mahindra Ltd. vs. JCIT (2010) 36 SOT 348 (Mum) iii) CIT vs. Secure Meters Ltd. (2009) 175 Taxman 567 (Raj) CIT vs. Tata Teleservices ("व"वध आवेदन) Ltd. (2014) 47 taxmann.com iv) 238 (Bom) v) CIT vs. ITC Hotels Ltd. (2011) 334 ITR 198 (Kar) vi) CIT vs. South India Corpn. (Agencies) Ltd. (2007) 290 ITR 217 (Mad) vii) CIT vs. Havells India Ltd. (2013) 352 ITR 376 (Del) viii) CIT vs. First L…

ADDL CIT 7(2), MUMBAI vs. RELIANCE NATURAL RESOURCES LTD, NAVI MUMBAI

In the result, the appeal is allowed

ITA 1425/MUM/2011[2007-08]Status: DisposedITAT Mumbai08 Jul 2016AY 2007-08

Bench: Shri Jason P. Boaz & Shri Saktijit Deyreliance Natural Resources Ltd. Addl. Cit, Range 7(2) H Block, 1St Floor, Dhirubhai Room No. 620, 6Th Floor Vs. Ambani Knowledge City Aayakar Bhavan Navi Mumbai 400710 M.K. Road, Mumbai 400020 Pan - Aabcr7656P Appellant Respondent Addl. Cit, Range 7(2) Reliance Natural Resources Ltd. Room No. 620, 6Th Floor H Block, 1St Floor, Dhirubhai Vs. Aayakar Bhavan Ambani Knowledge City M.K. Road, Mumbai 400020 Navi Mumbai 400710 Pan - Aabcr7656P Appellant Respondent

For Appellant: Shri Jitendra Sanghavi &For Respondent: Shri Jasbir Chouhan
Section 115JSection 143(3)Section 14ASection 195Section 40Section 9(1)(vii)

…as revenue expenditure under section 37(1) of the Act, the learned A.R., inter alia, placed reliance on the following judicial pronouncements: - i) Prime Focus Ltd. vs. DCIT (ITA No. 836/Mum/2011 dated 04.02.2016) ii) Mahindra & Mahindra Ltd. vs. JCIT (2010) 36 SOT 348 (Mum) iii) CIT vs. Secure Meters Ltd. (2009) 175 Taxman 567 (Raj) CIT vs. Tata Teleservices ("व"वध आवेदन) Ltd. (2014) 47 taxmann.com iv) 238 (Bom) v) CIT vs. ITC Hotels Ltd. (2011) 334 ITR 198 (Kar) vi) CIT vs. South India Corpn. (Agencies) Ltd. (2007) 290 ITR 217 (Mad) vii) CIT vs. Havells India Ltd. (2013) 352 ITR 376 (Del) viii) CIT vs. First L…

PRIME FOCUS LTD..,MUMBAI vs. D.C.I.T. (ODS) C. RG. 7, MUMBAI

In the result, appeal of the Revenue and the Cross Objection filed by the assessee are dismissed

ITA 8364/MUM/2011[2008-09]Status: DisposedITAT Mumbai04 Feb 2016AY 2008-09

Bench: Shri D. Karunakara Rao & Shri Amarjit Singhi.T.A. No.8364/M/2011 (Assessment Year: 2008-2009) C.O.233/M/2012 (Arising Out Of Ita No.8066/M/2011) (Ay 2008-09) Prime Focus Limited, फनाभ/ Dcit (Osd-1), 1S T Floor, Old Dubbing & Central Range, Aayakar Vs. Recording Studio Building, Bhavan, Marine Lines, Dadasaheb Phalke Chitra Mumbai – 400 020. Nagari,Filmcity Campus, Opposite Hotel Food Paradise, Filmcity, Goregaon (E), Mumbai – 400 065. स्थामी रेखा सं./ Pan : Aaacp6811B (अऩीराथी /Appellant) .. (प्रत्मथी / Respondent)

For Appellant: Shri R.R. VoraFor Respondent: Shri M. Dayasagar, DR
Section 14ASection 234D

…– Supreme court has dismissed department‟s SLP vide appeal (Civil) 10548) of 2008 dated 11th August, 2009.  Sukhjit Starch & Chemicals Ltd (326 ITR 29) (P & H) High Court  ITC Hotels Ltd (334 ITR 109) (Karnataka High Court)  Mahindra and Mahindra Limited (36 SOT 348) (Mumbai Tribunal) Dolphin Offshore Enterprises (I) Ltd (ITA No. 4273/M/2011) dated 28th June, 2013  (Mumbai Tribunal) Faze Three Limited (ITA No.5449/M/2011) dated 16th August, 2013 (Mumbai  Tribunal)  Crane Software International Limited (ITA Nos. 741 & 741/Bang/2010 and ITA Nos. 774 & 775/Bang/2010) dated 8th February, 2011.  Aurobindo Phar…

Mahindra & Mahindra Limited v. JCIT (36 SOT 348) — Cited in 14 Judgments | BharatTax