Maxxop Investment Ltd. v. CIT

27 SOT 22Income Tax Appellate Tribunal2009#12531 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2021.

Judgments citing Maxxop Investment Ltd. v. CIT

DCIT, New Delhi vs. M/S. Hero Honda Motors Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 6302/DEL/2015[2005-06]Status: DisposedITAT Delhi13 Apr 2021AY 2005-06

Bench: Shri Sudhanshu Srivastava & Shri O.P. Kantassessment Year: 2005-06

Section 14ASection 32(1)(iia)Section 80I

…lowance of administrative expenses cannot be made under section 14A of the Hero Motorcorp Ltd. vs. ACIT & DCIT Act. For the aforesaid argument, the Ld. AR relied on the following decisions: - Maxxop Investment Ltd. v. CIT: 402 ITR 640 (SC) - DLF Ltd. vs. CIT: 27 SOT 22 (Del. ITAT) – Affirmed by Delhi High Court (350 ITR 555) - Impulse (India) (P.) Ltd. vs. ACIT: 22 SOT 368 (Del. ITAT) - Minda Investments Ltd. vs. DCIT: 48 SOT 169 (Del. ITAT) - PukhrajChunilalBafna vs. DCIT: 65 SOT 187 (Mum. ITAT) - DCIT vs. Smita Conductors Ltd.: 16 SOT 251 (Mum. ITAT) - DCIT vs. Jammu and Kashmir Bank Ltd: 152 TTJ 522 (Amr. ITAT…

M/S. Hero Motocorp Ltd., New Delhi vs. Addl. CIT, New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 6282/DEL/2015[2005-06]Status: DisposedITAT Delhi13 Apr 2021AY 2005-06

Bench: Shri Sudhanshu Srivastava & Shri O.P. Kantassessment Year: 2005-06

Section 14ASection 32(1)(iia)Section 80I

…lowance of administrative expenses cannot be made under section 14A of the Hero Motorcorp Ltd. vs. ACIT & DCIT Act. For the aforesaid argument, the Ld. AR relied on the following decisions: - Maxxop Investment Ltd. v. CIT: 402 ITR 640 (SC) - DLF Ltd. vs. CIT: 27 SOT 22 (Del. ITAT) – Affirmed by Delhi High Court (350 ITR 555) - Impulse (India) (P.) Ltd. vs. ACIT: 22 SOT 368 (Del. ITAT) - Minda Investments Ltd. vs. DCIT: 48 SOT 169 (Del. ITAT) - PukhrajChunilalBafna vs. DCIT: 65 SOT 187 (Mum. ITAT) - DCIT vs. Smita Conductors Ltd.: 16 SOT 251 (Mum. ITAT) - DCIT vs. Jammu and Kashmir Bank Ltd: 152 TTJ 522 (Amr. ITAT…

Vikas Globalone Ltd., New Delhi vs. DCIT, Circle- 26(2), New Delhi

In the result, appeal of Assessee is partly allowed

ITA 2498/DEL/2018[2012-13]Status: DisposedITAT Delhi08 Mar 2019AY 2012-13

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

For Appellant: Shri Piyush KamalFor Respondent: Shri S.S. Rana, CIT-D.R
Section 115JSection 37Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “G” : DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER ITA.No.2498/Del./2018 Assessment Year 2012-2013 M/s. Vikas Globalone Ltd., (Now known as M/s. The DCIT, Vikas Ecotech Ltd.,) F-6, vs. Circle-26(2), Vikas House, 34/1, East Punjabi Bagh, New Delhi. New Delhi. PIN 110026.PAN AAACV0608G (Appellant) (Respondent) Shri Gautam Jain, And For Assessee : Shri Piyush Kamal, Advocates For Revenue : Shri S.S. Rana, CIT-D.R. Date of Hearing : 31.01.2019 Date of Pronouncement : 08.03.2019 ORDER PER BHAVNESH SAINI, J.M. This appea…

DCIT, New Delhi vs. M/S Jsl Ltd., Hisar

Accordingly, ground number 2 of the appeal of the learned AO for 2007 – 08 is dismissed

ITA 4110/DEL/2013[2007-08]Status: DisposedITAT Delhi19 Nov 2018AY 2007-08

Bench: Smt Diva Singh & Shri Prashant Maharishi

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri Kumar Parnav, Sr. DR
Section 92CSection 92C(2)

…Taxman 149 (Punj. &Har.)(Mag.)  Wimco Seedlings Limited vs. DCIT : 107 ITD 267 (Del.)(TM)  Minda Investments Ltd. v. DCIT: 138 TTJ 240 (Del.)  Maruti Udyog Limited V. DCIT: 92 ITD 119 (Del.)  ACIT v. Eicher Limited: 101 TTJ 369 (Del.)  DLF Ltd. vs. CIT: 27 SOT 22 (Del)  Punjab National Bank V. DCIT: 103 TTJ 908 (Del.)  Vidyut Investment Ltd: [2006] 10 SOT 284 (Del.)  Impulse (India) Pvt. Ltd.: (2008) 22 SOT 368 (Del.)  D.J. Mehta v. ITO: 290 ITR 238 (Mum.)(AT)  Jindal Photo Ltd vs. DCIT: ITA No. 814 (Del) 2011  CIT v. K. Raheja Corporation Ltd.: ITA No. 1260/2009 (Bom.) Hence, only expenditure which h…

Jindal Stainless Ltd., Hisar vs. DCIT, New Delhi

Accordingly, ground number 2 of the appeal of the learned AO for 2007 – 08 is dismissed

ITA 6337/DEL/2012[2008-09]Status: DisposedITAT Delhi19 Nov 2018AY 2008-09

Bench: Smt Diva Singh & Shri Prashant Maharishi

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri Kumar Parnav, Sr. DR
Section 92CSection 92C(2)

…Taxman 149 (Punj. &Har.)(Mag.)  Wimco Seedlings Limited vs. DCIT : 107 ITD 267 (Del.)(TM)  Minda Investments Ltd. v. DCIT: 138 TTJ 240 (Del.)  Maruti Udyog Limited V. DCIT: 92 ITD 119 (Del.)  ACIT v. Eicher Limited: 101 TTJ 369 (Del.)  DLF Ltd. vs. CIT: 27 SOT 22 (Del)  Punjab National Bank V. DCIT: 103 TTJ 908 (Del.)  Vidyut Investment Ltd: [2006] 10 SOT 284 (Del.)  Impulse (India) Pvt. Ltd.: (2008) 22 SOT 368 (Del.)  D.J. Mehta v. ITO: 290 ITR 238 (Mum.)(AT)  Jindal Photo Ltd vs. DCIT: ITA No. 814 (Del) 2011  CIT v. K. Raheja Corporation Ltd.: ITA No. 1260/2009 (Bom.) Hence, only expenditure which h…

Shri Ashok Bajpai, Indore vs. The DCIT 1(1), Indore

The appeal are allowed

ITA 1035/IND/2016[2012-13]Status: DisposedITAT Indore28 Sept 2017AY 2012-13

Bench: Shri C.M. Garg & Shri O.P.Meena

Section 14A

…) 18 ITJ 383 (Indore) (vii) ACIT v Swastik Coal Corp. P. Ltd (2013) 21 ITJ 775 (Indore) (viii) CIT v Nai Dunia News & Networking Pvt.Ltd (2013) 21 ITJ 284 (MP) (ix) Justice Sam P. Bharuch v Addl. CIT (2012) 24 Taxman.com (Mumbai Tri.) (x) DLF Ltd v CIT (2009) 27 SOT 22 (Del hi Tri.) 6. Considering these facts it was claimed that no disallowance u/s 14A read with rule 8D is called for. With regard to CBDT circular it was Shri Ashok Bajpai V DCIT-1(1), Indore ITA No.1035/Ind/2016 Assessment Year 2012-13 Page 6 of 8 submitted that the same is not applicable to the facts of the case. Accordingly no disallowance is…

DCIT (Ltu), New Delhi vs. M/S. Exl Service.Com (India) Pvt. Ltd., New Delhi

In the result, the appeal by the assessee as well as ofthe department are partly allowed for statistical purposes

ITA 615/DEL/2015[2010-11]Status: DisposedITAT Delhi03 Jan 2017AY 2010-11

Bench: Sh. N. K. Saini, Am & Sh. Kuldip Singh, Jm Ita No. 302/Del/2015 : Asstt. Year : 2010-11 Exl Service.Com (India) Pvt. Ltd., Vs Deputy Commissioner Of Income 414, 4Th Floor, Dlf Jasola, Tax, Large Tax Payer Unit, Tower-B, Plot No. 10 & 11, Dda New Delhi District Centre, Jasola, New Delhi-110044 (Appellant) (Respondent) Ita No. 615/Del/2015 : Asstt. Year : 2010-11 Deputy Commissioner Of Income Vs Exl Service.Com (India) Pvt. Ltd., 414, 4Th Floor, Dlf Jasola, Tower- Tax, Circle-1 (Ltu), New Delhi-110017 B, Plot No. 10 & 11, Dda District Centre, Jasola, New Delhi-110044 (Appellant) (Respondent) Pan No. Aaace5174C Assessee By : Sh. Ajay Vohra, Adv. Sh. Abhishek Agarwal, Adv. Revenue By : Sh. Piyush Jain, Cit Dr Date Of Hearing : 07.10.2017 Date Of Pronouncement : 03.01.2017 Order Per N. K. Saini, Am:

For Appellant: Sh. Ajay Vohra, AdvFor Respondent: Sh. Piyush Jain, CIT DR
Section 143(3)Section 92D

…CIT Vs Torrent Power Ltd. 363 ITR 474 (Guj.) " Maxpax Investment Ltd. Vs ACIT 104 TTJ 881 (Del. Trib.) " ACIT Vs Eicher Ltd. 101 TTJ 369 (Del.) " Maruti Udyog Ltd. Vs DCIT 92 ITD 119 (Del.) " Wimco Seedlings Ltd. Vs DCIT 107 ITD 267 (Del.) ™ " DLF Ltd. Vs CIT 27 SOT 22 (Del.) " ACIT Vs Jindal Saw Pipes Ltd. 118 TTJ 228 (Del.) " Impulse ((India) (P) Ltd. Vs ACIT 22 SOT 368 (Del.) " ACIT Vs Champion Commercial Co. Ltd. in ITA No. 644/Kol./2012 " CIT Pilani Investment & Industries Corp. Ltd. in ITA No. 653/Kol./2012 " CIT Vs Gujarat Power Corporation Ltd. in ITA No. 1587/2009 " G.D. Metsteel (P) Ltd. Vs ACIT (2011)…

Exl Service.Com (India) Pvt. Ltd., New Delhi vs. DCIT (Ltu), New Delhi

In the result, the appeal by the assessee as well as ofthe department are partly allowed for statistical purposes

ITA 302/DEL/2015[2010-11]Status: DisposedITAT Delhi03 Jan 2017AY 2010-11

Bench: Sh. N. K. Saini, Am & Sh. Kuldip Singh, Jm Ita No. 302/Del/2015 : Asstt. Year : 2010-11 Exl Service.Com (India) Pvt. Ltd., Vs Deputy Commissioner Of Income 414, 4Th Floor, Dlf Jasola, Tax, Large Tax Payer Unit, Tower-B, Plot No. 10 & 11, Dda New Delhi District Centre, Jasola, New Delhi-110044 (Appellant) (Respondent) Ita No. 615/Del/2015 : Asstt. Year : 2010-11 Deputy Commissioner Of Income Vs Exl Service.Com (India) Pvt. Ltd., 414, 4Th Floor, Dlf Jasola, Tower- Tax, Circle-1 (Ltu), New Delhi-110017 B, Plot No. 10 & 11, Dda District Centre, Jasola, New Delhi-110044 (Appellant) (Respondent) Pan No. Aaace5174C Assessee By : Sh. Ajay Vohra, Adv. Sh. Abhishek Agarwal, Adv. Revenue By : Sh. Piyush Jain, Cit Dr Date Of Hearing : 07.10.2017 Date Of Pronouncement : 03.01.2017 Order Per N. K. Saini, Am:

For Appellant: Sh. Ajay Vohra, AdvFor Respondent: Sh. Piyush Jain, CIT DR
Section 143(3)Section 92D

…CIT Vs Torrent Power Ltd. 363 ITR 474 (Guj.) " Maxpax Investment Ltd. Vs ACIT 104 TTJ 881 (Del. Trib.) " ACIT Vs Eicher Ltd. 101 TTJ 369 (Del.) " Maruti Udyog Ltd. Vs DCIT 92 ITD 119 (Del.) " Wimco Seedlings Ltd. Vs DCIT 107 ITD 267 (Del.) ™ " DLF Ltd. Vs CIT 27 SOT 22 (Del.) " ACIT Vs Jindal Saw Pipes Ltd. 118 TTJ 228 (Del.) " Impulse ((India) (P) Ltd. Vs ACIT 22 SOT 368 (Del.) " ACIT Vs Champion Commercial Co. Ltd. in ITA No. 644/Kol./2012 " CIT Pilani Investment & Industries Corp. Ltd. in ITA No. 653/Kol./2012 " CIT Vs Gujarat Power Corporation Ltd. in ITA No. 1587/2009 " G.D. Metsteel (P) Ltd. Vs ACIT (2011)…

Maxxop Investment Ltd. v. CIT (27 SOT 22) — Cited in 8 Judgments | BharatTax