MBG Commodities (P.) Ltd. v. DCIT

163 ITD 130Income Tax Appellate Tribunal2017#8249 most cited
14

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2022.

Also reported as

77 Taxmann.com 353

Issues it is cited on

section 92b(1)section 92(1)legal expensesretrospective amendmentsection 115jb(2)corporate guaranteesection 139(5)disallowance of interest expenditurearms length pricesection 92bcup methodmost appropriate method

Judgments citing MBG Commodities (P.) Ltd. v. DCIT

GMR HIGHWAYS LIMITED,BENGALURU vs. DEPUTY COMMISSIONER OF INCOME TAX,CIRCLE- 3(1)(2), BANGALORE

In the result, Ground no. 1 raised for A

ITA 495/BANG/2020[2016-17]Status: DisposedITAT Bangalore25 May 2022AY 2016-17

Bench: Shri. Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Yogesh A Thar, CA
Section 14ASection 201Section 234B

…ed in ITA Nos.1638, 1661 to 1664/Bang/2017, 1733 to 1737/Bang/2017 & CO Nos. 3,4,5,6 & 7/Bang/2017 for AY 2009-10 to 2013-14 by order dated 23.10.2019 • CIT v. B.Lakshminathan reported in 198 Taxmann 485 (Ker HC) • MBG Commodities (P.) Ltd v. DCIT reported in 163 ITD 130 (Hyd Trib) 9.6 The Ld. DR relied on the orders passed by the authorities below. 9.7 We have perused the submissions advanced by both sides in the light of records placed before us. 9.8 We note that the Coordinate Bench of this Tribunal in assessee’s group concern case (supra) observed as under: “22. Last ground argued by the ld. DR is with respec…

GMR HIGHWAYS LIMITED,BENGALURU vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE 3(1)(2), BANGALORE

In the result, Ground no. 1 raised for A

ITA 1643/BANG/2019[2015-16]Status: DisposedITAT Bangalore25 May 2022AY 2015-16

Bench: Shri. Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Yogesh A Thar, CA
Section 14ASection 201Section 234B

…ed in ITA Nos.1638, 1661 to 1664/Bang/2017, 1733 to 1737/Bang/2017 & CO Nos. 3,4,5,6 & 7/Bang/2017 for AY 2009-10 to 2013-14 by order dated 23.10.2019 • CIT v. B.Lakshminathan reported in 198 Taxmann 485 (Ker HC) • MBG Commodities (P.) Ltd v. DCIT reported in 163 ITD 130 (Hyd Trib) 9.6 The Ld. DR relied on the orders passed by the authorities below. 9.7 We have perused the submissions advanced by both sides in the light of records placed before us. 9.8 We note that the Coordinate Bench of this Tribunal in assessee’s group concern case (supra) observed as under: “22. Last ground argued by the ld. DR is with respec…

ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2(2), BENGALURU vs. M/S. GMR INFRASTRUCTURE LIMITED, BENGALURU

In the result, Ground no. 1 raised for A

ITA 1744/BANG/2017[2013-14]Status: DisposedITAT Bangalore25 May 2022AY 2013-14

Bench: Shri. Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Yogesh A Thar, CA
Section 14ASection 201Section 234B

…ed in ITA Nos.1638, 1661 to 1664/Bang/2017, 1733 to 1737/Bang/2017 & CO Nos. 3,4,5,6 & 7/Bang/2017 for AY 2009-10 to 2013-14 by order dated 23.10.2019 • CIT v. B.Lakshminathan reported in 198 Taxmann 485 (Ker HC) • MBG Commodities (P.) Ltd v. DCIT reported in 163 ITD 130 (Hyd Trib) 9.6 The Ld. DR relied on the orders passed by the authorities below. 9.7 We have perused the submissions advanced by both sides in the light of records placed before us. 9.8 We note that the Coordinate Bench of this Tribunal in assessee’s group concern case (supra) observed as under: “22. Last ground argued by the ld. DR is with respec…

ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2(2), BANGALORE vs. M/S. GMR INFRASTRUCTURE LIMITED, BENGALURU

In the result, Ground no. 1 raised for A

ITA 1743/BANG/2017[2012-13]Status: DisposedITAT Bangalore25 May 2022AY 2012-13

Bench: Shri. Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Yogesh A Thar, CA
Section 14ASection 201Section 234B

…ed in ITA Nos.1638, 1661 to 1664/Bang/2017, 1733 to 1737/Bang/2017 & CO Nos. 3,4,5,6 & 7/Bang/2017 for AY 2009-10 to 2013-14 by order dated 23.10.2019 • CIT v. B.Lakshminathan reported in 198 Taxmann 485 (Ker HC) • MBG Commodities (P.) Ltd v. DCIT reported in 163 ITD 130 (Hyd Trib) 9.6 The Ld. DR relied on the orders passed by the authorities below. 9.7 We have perused the submissions advanced by both sides in the light of records placed before us. 9.8 We note that the Coordinate Bench of this Tribunal in assessee’s group concern case (supra) observed as under: “22. Last ground argued by the ld. DR is with respec…

ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2(2), BENGALURU vs. M/S. GMR INFRASTRUCTURE LIMITED, BENGALURU

In the result, Ground no. 1 raised for A

ITA 1742/BANG/2017[2011-12]Status: DisposedITAT Bangalore25 May 2022AY 2011-12

Bench: Shri. Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Yogesh A Thar, CA
Section 14ASection 201Section 234B

…ed in ITA Nos.1638, 1661 to 1664/Bang/2017, 1733 to 1737/Bang/2017 & CO Nos. 3,4,5,6 & 7/Bang/2017 for AY 2009-10 to 2013-14 by order dated 23.10.2019 • CIT v. B.Lakshminathan reported in 198 Taxmann 485 (Ker HC) • MBG Commodities (P.) Ltd v. DCIT reported in 163 ITD 130 (Hyd Trib) 9.6 The Ld. DR relied on the orders passed by the authorities below. 9.7 We have perused the submissions advanced by both sides in the light of records placed before us. 9.8 We note that the Coordinate Bench of this Tribunal in assessee’s group concern case (supra) observed as under: “22. Last ground argued by the ld. DR is with respec…

ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-2(2), BANGALORE vs. M/S GMR INFRASTRUCTURE LTD , BANGALORE

In the result, Ground no. 1 raised for A

ITA 1741/BANG/2017[2010-11]Status: DisposedITAT Bangalore25 May 2022AY 2010-11

Bench: Shri. Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Yogesh A Thar, CA
Section 14ASection 201Section 234B

…ed in ITA Nos.1638, 1661 to 1664/Bang/2017, 1733 to 1737/Bang/2017 & CO Nos. 3,4,5,6 & 7/Bang/2017 for AY 2009-10 to 2013-14 by order dated 23.10.2019 • CIT v. B.Lakshminathan reported in 198 Taxmann 485 (Ker HC) • MBG Commodities (P.) Ltd v. DCIT reported in 163 ITD 130 (Hyd Trib) 9.6 The Ld. DR relied on the orders passed by the authorities below. 9.7 We have perused the submissions advanced by both sides in the light of records placed before us. 9.8 We note that the Coordinate Bench of this Tribunal in assessee’s group concern case (supra) observed as under: “22. Last ground argued by the ld. DR is with respec…

GMR INFRASTRUCTURE LTD,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2(2), BANGALORE

In the result, Ground no. 1 raised for A

ITA 1705/BANG/2017[2010-11]Status: DisposedITAT Bangalore25 May 2022AY 2010-11

Bench: Shri. Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Yogesh A Thar, CA
Section 14ASection 201Section 234B

…ed in ITA Nos.1638, 1661 to 1664/Bang/2017, 1733 to 1737/Bang/2017 & CO Nos. 3,4,5,6 & 7/Bang/2017 for AY 2009-10 to 2013-14 by order dated 23.10.2019 • CIT v. B.Lakshminathan reported in 198 Taxmann 485 (Ker HC) • MBG Commodities (P.) Ltd v. DCIT reported in 163 ITD 130 (Hyd Trib) 9.6 The Ld. DR relied on the orders passed by the authorities below. 9.7 We have perused the submissions advanced by both sides in the light of records placed before us. 9.8 We note that the Coordinate Bench of this Tribunal in assessee’s group concern case (supra) observed as under: “22. Last ground argued by the ld. DR is with respec…

GMR INFRASTRUCTURE LTD,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2(2), BANGALORE

In the result, Ground no. 1 raised for A

ITA 1622/BANG/2017[2011-12]Status: DisposedITAT Bangalore25 May 2022AY 2011-12

Bench: Shri. Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Yogesh A Thar, CA
Section 14ASection 201Section 234B

…ed in ITA Nos.1638, 1661 to 1664/Bang/2017, 1733 to 1737/Bang/2017 & CO Nos. 3,4,5,6 & 7/Bang/2017 for AY 2009-10 to 2013-14 by order dated 23.10.2019 • CIT v. B.Lakshminathan reported in 198 Taxmann 485 (Ker HC) • MBG Commodities (P.) Ltd v. DCIT reported in 163 ITD 130 (Hyd Trib) 9.6 The Ld. DR relied on the orders passed by the authorities below. 9.7 We have perused the submissions advanced by both sides in the light of records placed before us. 9.8 We note that the Coordinate Bench of this Tribunal in assessee’s group concern case (supra) observed as under: “22. Last ground argued by the ld. DR is with respec…

GMR INFRASTRUCTURE LTD,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2(2), BANGALORE

In the result, Ground no. 1 raised for A

ITA 1600/BANG/2017[2013-14]Status: DisposedITAT Bangalore25 May 2022AY 2013-14

Bench: Shri. Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Yogesh A Thar, CA
Section 14ASection 201Section 234B

…ed in ITA Nos.1638, 1661 to 1664/Bang/2017, 1733 to 1737/Bang/2017 & CO Nos. 3,4,5,6 & 7/Bang/2017 for AY 2009-10 to 2013-14 by order dated 23.10.2019 • CIT v. B.Lakshminathan reported in 198 Taxmann 485 (Ker HC) • MBG Commodities (P.) Ltd v. DCIT reported in 163 ITD 130 (Hyd Trib) 9.6 The Ld. DR relied on the orders passed by the authorities below. 9.7 We have perused the submissions advanced by both sides in the light of records placed before us. 9.8 We note that the Coordinate Bench of this Tribunal in assessee’s group concern case (supra) observed as under: “22. Last ground argued by the ld. DR is with respec…

GMR INFRASTRUCTURE LIMITED,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2(2), BANGALORE

In the result, Ground no. 1 raised for A

ITA 1599/BANG/2017[2012-13]Status: DisposedITAT Bangalore25 May 2022AY 2012-13

Bench: Shri. Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Yogesh A Thar, CA
Section 14ASection 201Section 234B

…ed in ITA Nos.1638, 1661 to 1664/Bang/2017, 1733 to 1737/Bang/2017 & CO Nos. 3,4,5,6 & 7/Bang/2017 for AY 2009-10 to 2013-14 by order dated 23.10.2019 • CIT v. B.Lakshminathan reported in 198 Taxmann 485 (Ker HC) • MBG Commodities (P.) Ltd v. DCIT reported in 163 ITD 130 (Hyd Trib) 9.6 The Ld. DR relied on the orders passed by the authorities below. 9.7 We have perused the submissions advanced by both sides in the light of records placed before us. 9.8 We note that the Coordinate Bench of this Tribunal in assessee’s group concern case (supra) observed as under: “22. Last ground argued by the ld. DR is with respec…

ACIT CIRCLE 1 , TIRUNELVELI vs. V.SIVASUBRAMANIAN , TIRUNELVELI

In the result, all the appeals of the Revenue stand dismissed

ITA 1942/CHNY/2017[2010-11]Status: DisposedITAT Chennai31 May 2018AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकर अपील सं./Ita Nos.1939, 1940, 1941 & 1942/Chny/2017 "नधा"रण वष" / Assessment Years : 2005-06, 2008-09, 2009-10 & 2010-11 The Deputy Commissioner Of Shri V. Sivasubramanian, Income Tax, Circle -1, V. Prop. Santhi Sweets, Nellai City Centre, Rahmath Nagar, Tirunelveli Junction Tirunelveli. Pan : Adlps 1831 P (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Smt. Ruby George, CITFor Respondent: Shri Y. Sridhar, CA
Section 143(1)Section 153ASection 154Section 234BSection 234B(1)Section 234B(3)

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी ए. मोहन अलंकामणी, लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI A. MOHAN ALANKAMONY, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1939, 1940, 1941 & 1942/Chny/2017 "नधा"रण वष" / Assessment Years : 2005-06, 2008-09, 2009-10 & 2010-11 The Deputy Commissioner of Shri V. Sivasubramanian, Income Tax, Circle -1, v. Prop. Santhi Sweets, Nellai City Centre, Rahmath Nagar, Tirunelveli Junction Tirunelveli. PAN : ADLPS 1831 P (अपीलाथ"/Appellant) (""यथ"/Respondent) अपी…

ACIT CIRCLE 1 , TIRUNELVELI vs. V.SIVASUBRAMANIAN , TIRUNELVELI

In the result, all the appeals of the Revenue stand dismissed

ITA 1941/CHNY/2017[2009-10]Status: DisposedITAT Chennai31 May 2018AY 2009-10

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकर अपील सं./Ita Nos.1939, 1940, 1941 & 1942/Chny/2017 "नधा"रण वष" / Assessment Years : 2005-06, 2008-09, 2009-10 & 2010-11 The Deputy Commissioner Of Shri V. Sivasubramanian, Income Tax, Circle -1, V. Prop. Santhi Sweets, Nellai City Centre, Rahmath Nagar, Tirunelveli Junction Tirunelveli. Pan : Adlps 1831 P (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Smt. Ruby George, CITFor Respondent: Shri Y. Sridhar, CA
Section 143(1)Section 153ASection 154Section 234BSection 234B(1)Section 234B(3)

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी ए. मोहन अलंकामणी, लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI A. MOHAN ALANKAMONY, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1939, 1940, 1941 & 1942/Chny/2017 "नधा"रण वष" / Assessment Years : 2005-06, 2008-09, 2009-10 & 2010-11 The Deputy Commissioner of Shri V. Sivasubramanian, Income Tax, Circle -1, v. Prop. Santhi Sweets, Nellai City Centre, Rahmath Nagar, Tirunelveli Junction Tirunelveli. PAN : ADLPS 1831 P (अपीलाथ"/Appellant) (""यथ"/Respondent) अपी…

ACIT CIRCLE 1 , TIRUNELVELI vs. V.SIVASUBRAMANIAN , TIRUNELVELI

In the result, all the appeals of the Revenue stand dismissed

ITA 1940/CHNY/2017[2008-09]Status: DisposedITAT Chennai31 May 2018AY 2008-09

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकर अपील सं./Ita Nos.1939, 1940, 1941 & 1942/Chny/2017 "नधा"रण वष" / Assessment Years : 2005-06, 2008-09, 2009-10 & 2010-11 The Deputy Commissioner Of Shri V. Sivasubramanian, Income Tax, Circle -1, V. Prop. Santhi Sweets, Nellai City Centre, Rahmath Nagar, Tirunelveli Junction Tirunelveli. Pan : Adlps 1831 P (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Smt. Ruby George, CITFor Respondent: Shri Y. Sridhar, CA
Section 143(1)Section 153ASection 154Section 234BSection 234B(1)Section 234B(3)

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी ए. मोहन अलंकामणी, लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI A. MOHAN ALANKAMONY, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1939, 1940, 1941 & 1942/Chny/2017 "नधा"रण वष" / Assessment Years : 2005-06, 2008-09, 2009-10 & 2010-11 The Deputy Commissioner of Shri V. Sivasubramanian, Income Tax, Circle -1, v. Prop. Santhi Sweets, Nellai City Centre, Rahmath Nagar, Tirunelveli Junction Tirunelveli. PAN : ADLPS 1831 P (अपीलाथ"/Appellant) (""यथ"/Respondent) अपी…

THE DCIT, COCHIN vs. M/S APPOLLO TYRES LTD, COCHIN

In the result, the appeal filed by the Revenue is allowed for statistical purposes

ITA 53/COCH/2017[1993-94]Status: DisposedITAT Cochin01 Jan 2018AY 1993-94

Bench: Shri George George K, Jm & Shri Manjunatha G, Am

For Appellant: Sri. A.Santhom Bose [CIT-DR]For Respondent: Sri. V.Sathyanarayanan, CA
Section 143Section 143(3)Section 147Section 234BSection 234B(1)Section 234B(3)Section 234B(4)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri George George K, JM & Shri Manjunatha G, AM ITA No.53/Coch/2017 : Asst.Year 1993-1994 The Dy.Commissioner of M/s.Appollo Tyres Limited Income-tax, Corporate Circle Vs. 3rd Floor, Areekkal 1(1), Kochi. Mansion, Near Manorama Junction, Panampilly Nagar, Kochi – 682 016. PAN : AAACA6990Q. (Appellant) (Respondent) Appellant by : Sri. A.Santhom Bose [CIT-DR] Respondent by : Sri. V.Sathyanarayanan, CA Date of Pronouncement : 04.01.2018 Date of Hearing : 19.12.2017 O R D E R Per George George K, JM This appeal at the instance of the Revenue i…