Marico Ltd. v. ACIT

70 Taxmann.com 214Income Tax Appellate Tribunal2016#5821 most cited

What is Marico Ltd. v. ACIT authority for?

Giving corporate guarantee for loans to associated enterprises is not an international transaction and amendments to Section 92B are not retrospective.

20

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2017 to 2025.

Also referred to as

Marico Ltd. v. ACIT · 70 Taxmann.com 214 · ITAT · corporate guarantee · international transaction · section 92B · associated enterprise · arm's length price · retrospective amendment · transfer pricing

Sections most often in play

Section 140A(3)Section 143(3)Section 144C(13)Section 250Section 80A(6)Section 80IASection 80IA(8)Section 92B

Issues it is cited on

section 140asection 140retrospective amendmentcorporate guaranteesection 92barm's length priceassociated enterprisestransfer pricing adjustmentassociated enterprisesection 92international transactiontransfer

Judgments citing Marico Ltd. v. ACIT

DCIT Circle-5(1), Kolkata vs. S K Sarawagi and Company Pvt Ltd, Kolkata

Appeals are partly allowed

ITA 151/KOL/2024[2016-17]Status: DisposedITAT Kolkata25 Jun 2025AY 2016-17

Bench: The O/O Pcit-2, Kolkata 23.01.2024 Certificate Of Filing 2Nd Appeal Was Received From The O/O Pr. Cit-2, Kolkata 24.01.2024 Necessary Hardcopies Of Documents/ Paper/ Details Required For Filing 2Nd Appeal Before The Hon'Ble Itat, Kolkata Were Collected & Prepared. 25.01.2024 2Nd Appeal Was Filed

Section 250Section 92B

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, KOLKATA SHRI PRADIP KUMAR CHOUBEY, JUDICIAL MEMBER SHRI SANJAY AWASTHI, ACCOUNTANT MEMBER I.T.A. No. 150/Kol/2024 (Assessment Year 2015-2016) & I.T.A. No. 151/Kol/2024 (Assessment Year 2016-2017) DCIT, Circle-5(1), Kolkata, Aayakar Bhawan, 8th Floor, P7, Chowringhee Square, Kolkata - 700069 Appellant vs. S K Sarawagi and Company Private Limited, 507, Shubham, 1, Sarojini Naidu, Sarani, Park Street, Kol- 700017 [PAN: AADCS8887R] Respondent Appearances by: Assessee represented by : Manoj Kataruka, AR Department represented by : Nicholas Murmu, Addl. CIT, SR. DR D…

DCIT, Circle-5(1), Kolkata vs. S K Sarawagi and Company Private Limited, Kolkata

Appeals are partly allowed

ITA 150/KOL/2024[2015-16]Status: DisposedITAT Kolkata25 Jun 2025AY 2015-16

Bench: The O/O Pcit-2, Kolkata 23.01.2024 Certificate Of Filing 2Nd Appeal Was Received From The O/O Pr. Cit-2, Kolkata 24.01.2024 Necessary Hardcopies Of Documents/ Paper/ Details Required For Filing 2Nd Appeal Before The Hon’Ble Itat, Kolkata Were Collected & Prepared. 25.01.2024 2Nd Appeal Was Filed

Section 250Section 92B

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, KOLKATA SHRI PRADIP KUMAR CHOUBEY, JUDICIAL MEMBER SHRI SANJAY AWASTHI, ACCOUNTANT MEMBER I.T.A. No. 150/Kol/2024 (Assessment Year 2015-2016) & I.T.A. No. 151/Kol/2024 (Assessment Year 2016-2017) DCIT, Circle-5(1), Kolkata, Aayakar Bhawan, 8th Floor, P7, Chowringhee Square, Kolkata – 700069 …..…...…………….... Appellant vs. S K Sarawagi and Company Private Limited, 507, Shubham, 1, Sarojini Naidu, Sarani, Park Street, Kol- 700017 [PAN: AADCS8887R] .................... Respondent Appearances by: Assessee represented by : Manoj Kataruka, AR Department represented…

DCIT, Circle - 11(1), Kolkata vs. M/S. Graphite India Ltd., Kolkata

In the result, considering the discussions made above, the appeal filed by the Revenue is partly allowed and the cross objection filed by the assessee are dismissed

ITA 473/KOL/2018[2007-08]Status: DisposedITAT Kolkata13 Sept 2024AY 2007-08

Bench: Sri Sanjay Garg & Sri Sanjay Awasthi

Section 143(3)Section 144C(3)Section 62Section 801ASection 80I

…आयकर अपीलीय अधिकरण कोलकाता 'सी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA श्री संजय गगग, न्याधयक सदस्य एवं श्री संजय अवस्थी, लेखा सदस्य के समक्ष Before SRI SANJAY GARG, JUDICIAL MEMBER & SRI SANJAY AWASTHI, ACCOUNTANT MEMBER I.T.A. No.: 473/KOL/2018 Assessment Year: 2007-08 DCIT, Circle-11(1), Kolkata......................................................Appellant Vs. M/s. Graphite India Ltd…………………….................................Respondent [PAN: AAACC 0457 C] C.O. No.: 65/KOL/2018 Arising Out of I.T.A. No.: 473/KOL/2018 Assessment Year: 2007-08 M/s. Graphite India Ltd......…

Essel Propack Limited, Mumbai vs. Deputy Commissioner of Income Tax Range-6(3)(2), Mumbai

In the result appeal of the assessee is partly allowed

ITA 2068/MUM/2016[2011-12]Status: DisposedITAT Mumbai27 May 2020AY 2011-12

Bench: Shri Shamim Yahya & Shri Pawan Singhessel Propack Limited, Vs Deputy Commissioner Of Top Floor, Times Tower, Income Tax Range-6(3)(2), Room No. 563, 5Th Floor, Kamala City, Senapati Bapat Marg, Lower Parel, Aayakar Bhawan, M.K. Road, Mumbai-400013 Mumbai-400020. Pan : Aaace 1568L Appellant Respondednt

Section 14Section 143(3)Section 14ASection 36Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “K”, MUMBAI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH JUDICIAL MEMBER Essel Propack Limited, Vs Deputy Commissioner of Top Floor, Times Tower, Income Tax Range-6(3)(2), Room No. 563, 5th Floor, Kamala City, Senapati Bapat Marg, Lower Parel, Aayakar Bhawan, M.K. Road, Mumbai-400013 Mumbai-400020. PAN : AAACE 1568L APPELLANT RESPONDEDNT Appellant by Sh. Madhur Aggarwal & Ms Snehal Advocates Respondent by Shri V. Janaradhan Sr DR Date of hearing 28 -02-2020 Date of pronouncement 27-05-2020 O R D E R PER PAWAN SINGH, JUDICIAL MEMEBR : 1. This ap…

ACIT, Circle - 5(2), Kolkata vs. M/S. Hindusthan National Glass & Industries Ltd., Kolkata

In the result, appeal of the revenue is dismissed

ITA 184/KOL/2018[2012-13]Status: DisposedITAT Kolkata31 Dec 2019AY 2012-13

Bench: Sri J. Sudhakar Reddy & Sri S.S. Godara) Assessment Year: 2012-13 Asstt. Commissioner Of Income Tax, Circle-5(2), Kolkata……………......….………....…........Appellant Vs. M/S. Hindusthan National Glass & Industries...........................................……………….....Respondent 2, Red Cross Place Kolkata – 700 001 [Pan : Aaach 7557 G] Appearances By: Shri Akkal Dudhewala, A/R, Appeared On Behalf Of The Assessee. Shri P.K. Srihari, Cit Sr. D/R, Appearing On Behalf Of The Revenue. Date Of Concluding The Hearing : November 28Th, 2019 Date Of Pronouncing The Order : December 31St, 2019 Order Per J. Sudhakar Reddy, Am :-

Section 14ASection 250Section 80ISection 92B

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA (Before Sri J. Sudhakar Reddy, Accountant Member & Sri S.S. Godara, Judicial Member) Assessment Year: 2012-13 Asstt. Commissioner of Income Tax, Circle-5(2), Kolkata……………......….………....…........Appellant Vs. M/s. Hindusthan National Glass & Industries...........................................……………….....Respondent 2, Red Cross Place Kolkata – 700 001 [PAN : AAACH 7557 G] Appearances by: Shri Akkal Dudhewala, A/R, appeared on behalf of the assessee. Shri P.K. Srihari, CIT Sr. D/R, appearing on behalf of the Revenue. Date of concluding the hearing :…

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…

DCIT, Circle-8(1), Kolkata vs. M/S. Gujarat Nre Coke Ltd., Kolkata

In the result, the appeal of the Revenue is dismissed

ITA 1151/KOL/2017[F.Y-2010-11]Status: DisposedITAT Kolkata06 Nov 2019

Bench: Sri J. Sudhakar Reddy& Sri Aby T. Varkey)

Section 115JSection 143(3)Section 144CSection 14ASection 250Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA (Before Sri J. Sudhakar Reddy, Accountant Member& Sri Aby T. Varkey, Judicial Member) I.T.A. Nos. 1150 & 1151/Kol/2017 Assessment Years: 2008-09 & 2010-11 DCIT, Circle-8(1), Kolkata.………….....................................…......…….............................................Appellant Vs. M/s. Gujarat NRE Coke Ltd..........................................................................................................Respondent [PAN: AABCG 6225 H] Appearances by: Dr. P.K. Srihari, CIT(DR), appeared on behalf of the Revenue. Sh. Ravi Tulsiyan, FCA,…

DCIT, Circle-8(1), Kolkata vs. M/S. Gujarat Nre Coke Ltd., Kolkata

In the result, the appeal of the Revenue is dismissed

ITA 1150/KOL/2017[2008-09]Status: DisposedITAT Kolkata06 Nov 2019AY 2008-09

Bench: Sri J. Sudhakar Reddy& Sri Aby T. Varkey)

Section 115JSection 143(3)Section 144CSection 14ASection 250Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA (Before Sri J. Sudhakar Reddy, Accountant Member& Sri Aby T. Varkey, Judicial Member) I.T.A. Nos. 1150 & 1151/Kol/2017 Assessment Years: 2008-09 & 2010-11 DCIT, Circle-8(1), Kolkata.………….....................................…......…….............................................Appellant Vs. M/s. Gujarat NRE Coke Ltd..........................................................................................................Respondent [PAN: AABCG 6225 H] Appearances by: Dr. P.K. Srihari, CIT(DR), appeared on behalf of the Revenue. Sh. Ravi Tulsiyan, FCA,…

Jindal Steel & Power Ltd., New Delhi vs. ACIT, Hisar

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

ITA 893/DEL/2014[2009-10]Status: DisposedITAT Delhi29 Apr 2019AY 2009-10

Bench: Sh. Bhavnesh Saini & Sh. N. S. Sainiita No. 893/Del/2014 : Asstt. Year : 2009-10 Jindal Steel & Power Ltd., Vs Asstt. Commissioner Of Jindal Centre, 12, Bhikaji Cama Income Tax, Hisar Circle, Place, New Delhi-110066 Hisar (Appellant) (Respondent) Pan No. Aaacj7079D Assessee By : Sh. Salil Kapoor, Adv., Sh. Sumit Lal Chandani, Adv., Ms. Ananya Kapoor, Adv. & Ms. Pallavi Saigal, Adv. Revenue By : Sh. Sanjay I. Bara, Cit Dr Date Of Hearing :05.03.2019 Date Of Pronouncement : 29.04.2019 Order Per N. S. Saini: This Is An Appeal Filed By The Assessee Against The Order Of Assessing Officer U/S 143(3)/144C(13) Of The Income Tax Act, 1961 Dated 29.10.2018 For Assessment Years 2013-14

For Appellant: Sh. Salil Kapoor, AdvFor Respondent: Sh. Sanjay I. Bara, CIT DR
Section 143(3)Section 144CSection 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHE ‘I-1’, NEW DELHI Before Sh. Bhavnesh Saini, Judicial Member And Sh. N. S. Saini, Accountant Member ITA No. 893/Del/2014 : Asstt. Year : 2009-10 Jindal Steel & Power Ltd., Vs Asstt. Commissioner of Jindal Centre, 12, Bhikaji Cama Income Tax, Hisar Circle, Place, New Delhi-110066 Hisar (APPELLANT) (RESPONDENT) PAN No. AAACJ7079D Assessee by : Sh. Salil Kapoor, Adv., Sh. Sumit Lal Chandani, Adv., Ms. Ananya Kapoor, Adv. & Ms. Pallavi Saigal, Adv. Revenue by : Sh. Sanjay I. Bara, CIT DR Date of Hearing :05.03.2019 Date of Pronouncement : 29.04.2019 ORDER Per N.…

DCIT, Circle - 4(2), Kolkata vs. M/S. Manaksia Ltd., Kolkata

Appeal stands allowed accordingly

ITA 209/KOL/2018[2013-14]Status: DisposedITAT Kolkata30 Nov 2018AY 2013-14

Bench: Shri S.S.Godara & Shri, M. Balaganesh

Section 143(3)Section 92BSection 92B(1)Section 9B(1)

…आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri S.S.Godara, Judicial Member and Shri, M. Balaganesh, Accountant Member ITA No.208-209/Kol/2018 Assessment Years :201-12 & 2013-14 DCIT, Circle-4(2), V/s. M/s Manaksia Ltd. 4th Floor, R.No. 11B, Bikaneer Building, 8/1, Aayakar Bhawan, P-7, Lalbazar Street, Chowringhee Square, Kolkata-700001 Kolkata-700 069 [PAN No.AAACH 6882 J] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Ravi Tulsiyan, FCA आवेदक क" ओर से/By Assessee Shri Sanjay Paul, Addl. CIT-SR-DR राज"व क" ओर से/By Revenue 12-11-2018 सुनवाई क"…

DCIT, Circle - 4(2), Kolkata vs. M/S. Manaksia Ltd., Kolkata

Appeal stands allowed accordingly

ITA 208/KOL/2018[2011-12]Status: DisposedITAT Kolkata30 Nov 2018AY 2011-12

Bench: Shri S.S.Godara & Shri, M. Balaganesh

Section 143(3)Section 92BSection 92B(1)Section 9B(1)

…आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri S.S.Godara, Judicial Member and Shri, M. Balaganesh, Accountant Member ITA No.208-209/Kol/2018 Assessment Years :201-12 & 2013-14 DCIT, Circle-4(2), V/s. M/s Manaksia Ltd. 4th Floor, R.No. 11B, Bikaneer Building, 8/1, Aayakar Bhawan, P-7, Lalbazar Street, Chowringhee Square, Kolkata-700001 Kolkata-700 069 [PAN No.AAACH 6882 J] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Ravi Tulsiyan, FCA आवेदक क" ओर से/By Assessee Shri Sanjay Paul, Addl. CIT-SR-DR राज"व क" ओर से/By Revenue 12-11-2018 सुनवाई क"…

DCIT, Cir-4(2), Kolkata vs. M/S. Manaksia Limited, Kolkata

In the result, appeal of the revenue is dismissed

ITA 980/KOL/2017[2012-13]Status: DisposedITAT Kolkata28 Sept 2018AY 2012-13

Bench: Sri J. Sudhakar Reddy & Smt. Madhumita Roy) Assessment Year: 2012-13 Deputy Commissioner Of Income Tax, Circle-4(2), Kolkata....…..……………...…….………...Appellant M/S. Manaksia Limited….…………........................…………………………………...…….………........Respondent Bikaneer Building 8/1, Lalbazar Street Kolkata – 700 001 [Pan: Aaach 6886 J] Appearances By: Shri Ravi Tulsiyan, Fca, Appeared On Behalf Of The Assessee. Shri Goulen Hangshing, Cit, Sr. D/R. Appearing On Behalf Of The Revenue. Date Of Concluding The Hearing : September 11Th, 2018 Date Of Pronouncing The Order : September 28Th , 2018 Order Per J. Sudhakar Reddy, Am :- This Appeal Filed By The Assessee Is Directed Against The Order Of The Learned Commissioner Of Income Tax (Appeals)-22, Kolkata, (Hereinafter The ‘Ld. Cit(A)’), Dt. 28/02/2017, Passed U/S 250 Of The Income Tax Act, 1961 (Hereinafter The ‘Act’), Relating To Assessment Year 2011-12, On The Following Grounds:- “1. Whether On The Facts & In The Circumstances Of The Case, The Ld. Cit(A) Has Erred In Deleting Upward Adjustment Of Rs.6,97,64,000/- Towards Arm’S Length Interest On Loan Given To Associated Enterprise. 2. Whether On Facts & In The Circumstances Of The Case, The Ld. Cit(A) In Deleting Fee Of Rs.2,93,66,000/- Towards Providing Corporate Guarantee On Loans Availed By Foreign Associated Enterprise. 3. Whether On The Facts & In The Circumstances Of The Case, The Ld. Cit(A) Has Erred In Deleting Disallowance U/S 14A Read With Rule 8D. 4. Whether On The Facts & In The Circumstances Of The Case, The Ld. Cit(A) Has Erred In Deleting A Sum Of Rs.9,69,178/- Towards Accrued Interest On Loan. 5. That The Appellant Craves For Leave To Add, Delete, Amend Or Modify Any Ground Before Or At The Time Of Appellate Proceedings.”

Section 14ASection 250Section 92B

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA (Before Sri J. Sudhakar Reddy, Accountant Member & Smt. Madhumita Roy, Judicial Member) Assessment Year: 2012-13 Deputy Commissioner of Income Tax, Circle-4(2), Kolkata....…..……………...…….………...Appellant M/s. Manaksia Limited….…………........................…………………………………...…….………........Respondent Bikaneer Building 8/1, Lalbazar Street Kolkata – 700 001 [PAN: AAACH 6886 J] Appearances by: Shri Ravi Tulsiyan, FCA, appeared on behalf of the assessee. Shri Goulen Hangshing, CIT, Sr. D/R. appearing on behalf of the Revenue. Date of concluding the hearing : S…

Eih Limited, Kolkata vs. DCIT, Cir-8(1)Kol., Kolkata

In the result, assessee’s appeal stands partly allowed for statistical purpose

ITA 117/KOL/2017[2012-13]Status: DisposedITAT Kolkata16 May 2018AY 2012-13

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmedassessment Year :2012-13 Eih Ltd V/S. Dcit, Circle-8(1), 4, Mangoe Lane, Aayakar Bhawan, P-7, Kolkata-700 001 Chowringhee Square, [Pan No.Aaace 6898 B] Kolkata-69 .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Ravi Sharma, Ar अपीलाथ" क" ओर से/By Appellant Shri P.K. Srihari, Cit-Dr ""यथ" क" ओर से/By Respondent 27-02-2018 सुनवाई क" तार"ख/Date Of Hearing 16-05-2018 घोषणा क" तार"ख/Date Of Pronouncement आदेश /O R D E R Per Waseem Ahmed:- This Appeal By The Assessee Is Directed Against The Order Of Dispute Resolution Panel-2, (Drp For Short) Dated 17.10.2016. Assessment Was Framed By Dcit, Circle-8(1), Kolkata U/S 144C(13)/143(3) Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) Vide His Order Dated 29.11.2016 For Assessment Year 2012-13 & Grounds Raised By Assessee Read As Under:- “1.0 Determination Of Arm'S Length Price For Corporate Guarantee Fees 1.1 On The Facts & In The Circumstances Of The Case & In Law, The Learned Transfer Pricing Officer (Hereinafter Referred To As "Ld, Tpo") & Accordingly Learned Assessing Officer (Hereinafter Referred To As "Ld. Ao") Erred In Treating The Corporate Guarantee Extended By The Appellant To Its Associated Enterprise (Ae) As International Transaction & Dispute Resolution Panel (Hereinafter Referred To As "Ld, Panel") Erred In Confirming The Same As An International Transaction Without Appreciating The Fact That It Does Not Fall Within The Ambit Of "International Transaction" U/S 92B Of The Act. 1.2 The Ld.Ao/Tpo & The Ld. Panel Failed To Appreciate The Fact That Corporate Guarantee Has Been Advanced By The Appellant As A Matter Of Commercial Prudence To Protect The Business Interest Of The Group By Fulfilling

Section 14Section 144C(13)Section 14ASection 14A(2)Section 92B

…आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri N.V.Vasudevan, Judicial Member and Shri Waseem Ahmed, Accountant Member Assessment Year :2012-13 EIH Ltd V/s. DCIT, Circle-8(1), 4, Mangoe Lane, Aayakar Bhawan, P-7, Kolkata-700 001 Chowringhee Square, [PAN No.AAACE 6898 B] Kolkata-69 .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Ravi Sharma, AR अपीलाथ" क" ओर से/By Appellant Shri P.K. Srihari, CIT-DR ""यथ" क" ओर से/By Respondent 27-02-2018 सुनवाई क" तार"ख/Date of Hearing 16-05-2018 घोषणा क" तार"ख/Date of Pronouncement आदेश /O R D E R PER Waseem Ahm…

ACIT 2(1), Mumbai vs. Bombay Dyeing & Manufacturing Co, . Ltd, Mumbai

In the result, ground of appeal raised by Revenue is dismissed

ITA 6055/MUM/2014[2008-09]Status: DisposedITAT Mumbai02 Apr 2018AY 2008-09

Bench: Shri R.C. Sharma & Shri Pawan Singhacit -2(1) M/S Bombay Dyeing & Mfg. Co. Aayakar Bhavan, M.K. Road, Ltd. Neville House, J N Heredia Room No. 575, 5Th Floor, M.K. Vs. Marg, Ballard Estate, Road, Mumbai-20. Mumbai-400001 Pan:Aaact2328K (Appellant) (Respondent) M/S Bombay Dyeing & Mfg. Co. Acit -2(1) Ltd. Neville House, J N Heredia Aayakar Bhavan, M.K. Road, Marg, Ballard Estate, Mumbai-20. Vs. Mumbai-400001 Pan:Aaact2328K (Appellant) (Respondent) Acit -2(1) M/S Bombay Dyeing & Mfg. Co. Room No. 561, 5Th Floor, Ltd. Neville House, J N Heredia Vs. Aayakar Bhavan, M.K. Road, Marg, Ballard Estate, Mumbai-20. Mumbai-400001 Pan:Aaact2328K (Appellant) (Respondent) M/S Bombay Dyeing & Mfg. Co. Acit -2(1) Ltd. Neville House, J N Heredia Aayakar Bhavan, M.K. Road, Mumbai-20. Marg, Ballard Estate, Vs. Mumbai-400001 Pan:Aaact2328K (Appellant) (Respondent)

For Appellant: Shri Yogesh A. Thar with MsFor Respondent: Shri Saurabh Deshpande (DR)
Section 14ASection 253Section 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “K”, MUMBAI BEFORE SHRI R.C. SHARMA, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ACIT -2(1) M/s Bombay Dyeing & Mfg. Co. Aayakar Bhavan, M.K. Road, Ltd. Neville House, J N Heredia Room No. 575, 5th Floor, M.K. Vs. Marg, Ballard Estate, Road, Mumbai-20. Mumbai-400001 PAN:AAACT2328K (Appellant) (Respondent) M/s Bombay Dyeing & Mfg. Co. ACIT -2(1) Ltd. Neville House, J N Heredia Aayakar Bhavan, M.K. Road, Marg, Ballard Estate, Mumbai-20. Vs. Mumbai-400001 PAN:AAACT2328K (Appellant) (Respondent) ACIT -2(1) M/s Bombay Dyeing & Mfg. Co. Room No. 561, 5th Floor,…

Addl CIT 2(1), Mumbai vs. Bombay Dyeing & Mfg Co. Ltd, Mumbai

In the result, ground of appeal raised by Revenue is dismissed

ITA 557/MUM/2012[2007-08]Status: DisposedITAT Mumbai02 Apr 2018AY 2007-08

Bench: Shri R.C. Sharma & Shri Pawan Singhacit -2(1) M/S Bombay Dyeing & Mfg. Co. Aayakar Bhavan, M.K. Road, Ltd. Neville House, J N Heredia Room No. 575, 5Th Floor, M.K. Vs. Marg, Ballard Estate, Road, Mumbai-20. Mumbai-400001 Pan:Aaact2328K (Appellant) (Respondent) M/S Bombay Dyeing & Mfg. Co. Acit -2(1) Ltd. Neville House, J N Heredia Aayakar Bhavan, M.K. Road, Marg, Ballard Estate, Mumbai-20. Vs. Mumbai-400001 Pan:Aaact2328K (Appellant) (Respondent) Acit -2(1) M/S Bombay Dyeing & Mfg. Co. Room No. 561, 5Th Floor, Ltd. Neville House, J N Heredia Vs. Aayakar Bhavan, M.K. Road, Marg, Ballard Estate, Mumbai-20. Mumbai-400001 Pan:Aaact2328K (Appellant) (Respondent) M/S Bombay Dyeing & Mfg. Co. Acit -2(1) Ltd. Neville House, J N Heredia Aayakar Bhavan, M.K. Road, Mumbai-20. Marg, Ballard Estate, Vs. Mumbai-400001 Pan:Aaact2328K (Appellant) (Respondent)

For Appellant: Shri Yogesh A. Thar with MsFor Respondent: Shri Saurabh Deshpande (DR)
Section 14ASection 253Section 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “K”, MUMBAI BEFORE SHRI R.C. SHARMA, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ACIT -2(1) M/s Bombay Dyeing & Mfg. Co. Aayakar Bhavan, M.K. Road, Ltd. Neville House, J N Heredia Room No. 575, 5th Floor, M.K. Vs. Marg, Ballard Estate, Road, Mumbai-20. Mumbai-400001 PAN:AAACT2328K (Appellant) (Respondent) M/s Bombay Dyeing & Mfg. Co. ACIT -2(1) Ltd. Neville House, J N Heredia Aayakar Bhavan, M.K. Road, Marg, Ballard Estate, Mumbai-20. Vs. Mumbai-400001 PAN:AAACT2328K (Appellant) (Respondent) ACIT -2(1) M/s Bombay Dyeing & Mfg. Co. Room No. 561, 5th Floor,…

Heinz India P. Ltd, Mumbai vs. Asst CIT Cir 7(1)(2), Mumbai

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

ITA 1521/MUM/2017[2012-13]Status: DisposedITAT Mumbai09 Feb 2018AY 2012-13

Bench: Shri G.S. Pannu & Shri Sandeep Gosain: A.Y : 2012-13

For Appellant: Shri Nishant ThakkarFor Respondent: Shri Jayant Kumar
Section 143(3)Section 234BSection 271(1)(c)Section 40Section 80ISection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI SANDEEP GOSAIN, JUDICIAL MEMBER : A.Y : 2012-13 M/s. Heinz India Pvt. Ltd., Vs. ACIT, Circle-7(1)(2), Unit Nos. 1901 & 1902, 19th floor, Mumbai (Respondent) E&G Wings, Lotus Corporate Park, Off Western Express Highway, Goregaon (E), Mumbai 400 063. PAN : AAACH0667B (Appellant) Appellant by : Shri Nishant Thakkar Respondent by : Shri Jayant Kumar Date of Hearing : 15/11/2017 Date of Pronouncement : 09/02/2018 O R D E R PER G.S. PANNU, AM : The captioned appeal filed by the assessee is arising fro…

DCIT, Cir-8(1), Kolkata vs. M/S Eih Ltd., Kolkata

In the result, the appeal of the assessee is partly allowed for statistical purposes and the appeal of the revenue is dismissed

ITA 153/KOL/2016[2011-2012]Status: DisposedITAT Kolkata12 Jan 2018AY 2011-2012

Bench: Hon’Ble Shri Aby. T. Varkey, Jm & Shri M.Balaganesh, Am ] I.T.A No. 153/Kol/2016 Assessment Year : 2011-12 Dcit, Circle-8(1), Kolkata -Vs- M/S Eih Limited [Pan: Aaace 6898 B] (Appellant) (Respondent) I.T.A No. 110/Kol/2016 Assessment Year : 2011-12 M/S Eih Limited -Vs- Dcit, Circle-8(1), Kolkata [Pan: Aaace 6898 B] (Appellant) (Respondent) For The Appellant : Shri Kanchun Kaushal,Ar For The Department : Shri G.Mallikarjuna, Cit Dr Date Of Hearing : 26.10.2017 Date Of Pronouncement : 12.01.2018 Order Per Bench:

For Appellant: Shri Kanchun Kaushal,ARFor Respondent: Shri G.Mallikarjuna, CIT DR
Section 14ASection 14A(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Shri Aby. T. Varkey, JM & Shri M.Balaganesh, AM ] I.T.A No. 153/Kol/2016 Assessment Year : 2011-12 DCIT, Circle-8(1), Kolkata -vs- M/s EIH Limited [PAN: AAACE 6898 B] (Appellant) (Respondent) I.T.A No. 110/Kol/2016 Assessment Year : 2011-12 M/s EIH Limited -vs- DCIT, Circle-8(1), Kolkata [PAN: AAACE 6898 B] (Appellant) (Respondent) For the Appellant : Shri Kanchun Kaushal,AR For the Department : Shri G.Mallikarjuna, CIT DR Date of Hearing : 26.10.2017 Date of Pronouncement : 12.01.2018 ORDER Per Bench: 1. These cross appeals a…

Eih Ltd., Kolkata vs. The DCIT, Cir-8(1), Kolkata

In the result, the appeal of the assessee is partly allowed for statistical purposes and the appeal of the revenue is dismissed

ITA 110/KOL/2016[2011-2012]Status: DisposedITAT Kolkata12 Jan 2018AY 2011-2012

Bench: Hon’Ble Shri Aby. T. Varkey, Jm & Shri M.Balaganesh, Am ] I.T.A No. 153/Kol/2016 Assessment Year : 2011-12 Dcit, Circle-8(1), Kolkata -Vs- M/S Eih Limited [Pan: Aaace 6898 B] (Appellant) (Respondent) I.T.A No. 110/Kol/2016 Assessment Year : 2011-12 M/S Eih Limited -Vs- Dcit, Circle-8(1), Kolkata [Pan: Aaace 6898 B] (Appellant) (Respondent) For The Appellant : Shri Kanchun Kaushal,Ar For The Department : Shri G.Mallikarjuna, Cit Dr Date Of Hearing : 26.10.2017 Date Of Pronouncement : 12.01.2018 Order Per Bench:

For Appellant: Shri Kanchun Kaushal,ARFor Respondent: Shri G.Mallikarjuna, CIT DR
Section 14ASection 14A(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Shri Aby. T. Varkey, JM & Shri M.Balaganesh, AM ] I.T.A No. 153/Kol/2016 Assessment Year : 2011-12 DCIT, Circle-8(1), Kolkata -vs- M/s EIH Limited [PAN: AAACE 6898 B] (Appellant) (Respondent) I.T.A No. 110/Kol/2016 Assessment Year : 2011-12 M/s EIH Limited -vs- DCIT, Circle-8(1), Kolkata [PAN: AAACE 6898 B] (Appellant) (Respondent) For the Appellant : Shri Kanchun Kaushal,AR For the Department : Shri G.Mallikarjuna, CIT DR Date of Hearing : 26.10.2017 Date of Pronouncement : 12.01.2018 ORDER Per Bench: 1. These cross appeals a…

ACIT 10(1), Mumbai vs. Wockhardt Ltd, Mumbai

ITA 4156/MUM/2012[2007-08]Status: DisposedITAT Mumbai05 Jan 2018AY 2007-08
For Appellant: Shri Yogesh A. TharFor Respondent: Shri Jayant Kumar -DR
Section 143(3)Section 154Section 254(1)

…आयकर अपीलीय आयकर अपीलीय अिधकरण अिधकरण, मुंबई मुंबई “ केकेकेके” खंडपीठ खंडपीठ आयकर आयकर अपीलीय अपीलीय अिधकरण अिधकरण मुंबई मुंबई खंडपीठ खंडपीठ Income-tax Appellate Tribunal -“K”Bench Mumbai सव"ी सव"ी सव"ी राजे"" सव"ी राजे"" राजे"",लेखा राजे"" लेखा लेखा सद"य लेखा सद"य सद"य एवं सद"य एवं एवं, राम एवं राम राम लाल राम लाल लाल नेगी लाल नेगी नेगी, "याियक नेगी "याियक "याियक सद"य "याियक सद"य सद"य सद"य Before S/Shri Rajendra,Accountant Member and Ram Lal Negi,Judicial Member आयकर अपील अपील संसंसंसं./I.T.A./4156/Mum/2012,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2007-08 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" आयकर…

M/S. Sis Live, Gurgaon vs. ACIT, New Delhi

In the result the ground No

ITA 1313/DEL/2015[2011-12]Status: DisposedITAT Delhi13 Feb 2017AY 2011-12

Bench: I.C.Sudhir & Shri Prashant Maharishisis Live Acit, C/O. Srbc & Associates Llp, Central Circle-17, Room No. Vs. Golf View Corporate Tower B, 356, E-2, Sector-42, Sector Road, Gurgaon Pan:Abrfs4787L (Appellant) (Respondent)

For Appellant: Sh. Deepak Chopra, AdvFor Respondent: Shri NC Swain, CIT DR (OSD)
Section 142(1)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “I-2”: NEW DELHI BEFORE I.C.SUDHIR, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER SIS Live ACIT, C/o. SRBC & Associates LLP, Central Circle-17, Room NO. Vs. Golf View Corporate Tower B, 356, E-2, Sector-42, Sector Road, Gurgaon PAN:ABRFS4787L (Appellant) (Respondent) Assessee by : Sh. Deepak Chopra, Adv Smt. Rashmi Chopra, Adv Revenue by: Shri NC Swain, CIT DR (OSD) Date of Hearing 15/11/2016 Date of pronouncement 13/02/2017 O R D E R PER PRASHANT MAHARISHI, A. M. 1. This appeal is remanded by honourable Delhi high court to ITAT vide order dated 9.5.20…

Marico Ltd. v. ACIT (70 Taxmann.com 214) — Cited in 20 Judgments | BharatTax