Minda Acoustic Ltd. v. ACIT

69 SOT 162Income Tax Appellate Tribunal2015#21367 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2022.

Judgments citing Minda Acoustic Ltd. v. ACIT

DCIT, CIRCLE-10(1), NEW DELHI vs. GLF LIFESTYLE PVT. LTD.,, NEW DELHI

In the result, the appeals of the Revenue for the AY 2013-14 and AY

ITA 381/DEL/2018[2014-15]Status: DisposedITAT Delhi25 Jul 2022AY 2014-15

Bench: Shri Shamim Yahya & Ms. Astha Chandra

For Appellant: Shri Ved Jain, AdvocateFor Respondent: Ms. Anupama Singla, Sr. DR

Section 143(2)Section 32(1)(ii)

…ices (P.) Ltd. vs DClT [2016] 65 taxmann.com 288 (Delhi)/[2016] 237 Taxman 230 (Delhi) c) Cyber India Online Ltd .v. Assistant Commissioner of Income tax [2014] 64 SOT 1 (Delhi Trib.)(URO) d) Minda Acoustic Ltd. v .Additional Commissioner of Income tax [2015] 69 SOT 162 (Delhi Trib.) e} ThyssenKrupp Elevator (India) (P.) Ltd. vs ACIT [2015]167 TTJ 131 (Delhi Trib.) I have gone through the assessment order and submissions of the assessee both on facts. and law. Hon'ble Supreme Court has held that as per Explanation 3 of section, the expression 'asset' shall mean an intangible asset, being know how, patents, copyri…

DCIT, CIRCLE-10(1), NEW DELHI vs. GLF LIFESTYLE PVT. LTD.,, NEW DELHI

In the result, the appeals of the Revenue for the AY 2013-14 and AY

ITA 380/DEL/2018[2013-14]Status: DisposedITAT Delhi25 Jul 2022AY 2013-14

Bench: Shri Shamim Yahya & Ms. Astha Chandra

For Appellant: Shri Ved Jain, AdvocateFor Respondent: Ms. Anupama Singla, Sr. DR

Section 143(2)Section 32(1)(ii)

DCIT, NEW DELHI vs. M/S GLF LIFESTYLE PVT. LTD.,, NEW DELHI

In the result, the appeal of the Revenue is dismissed

ITA 4556/DEL/2016[2012-13]Status: DisposedITAT Delhi09 Dec 2021AY 2012-13

Bench: Shri G.S.Pannu & Shri Kul Bharat[Assessment Year : 2012-13] Dcit, Vs Glf Lifestyle Pvt.Ltd., Circle-10(1), Flat No.3A/1, Taj Apartment, C.R.Building, Rao Tula Ram Marg, New Delhi-110002. New Delhi-110002. Pan-Aaecg3087E Appellant Respondent Appellant By Shri Ved Jain, Adv. Respondent By Shri Umesh Takyar, Sr.Dr Date Of Hearing 03.11.2021 Date Of Pronouncement 09.12.2021

Section 143(3)Section 32(1)Section 32(1)(ii)

…ices (P.) Ltd. vs DClT [2016] 65 taxmann.com 288 (Delhi)/[2016] 237 Taxman 230 (Delhi) c) Cyber India Online Ltd .v. Assistant Commissioner of Income tax [2014] 64 SOT 1 (Delhi Trib.)(URO) d) Minda Acoustic Ltd. v .Additional Commissioner of Income tax [2015] 69 SOT 162 (Delhi Trib.) [Assessment Year : 2012-13] e} ThyssenKrupp Elevator (India) (P.) Ltd. vs ACIT [2015]167 TTJ 131 (Delhi Trib.) I have gone through the assessment order and submissions of the assessee both on facts. and law. Hon'ble Supreme Court has held that as per Explanation 3 of section, the expression 'asset' shall mean an intangible asset, be…

. AMSERVE CONSULTANTS LTD.,NEW DELHI vs. ADIT, NEW DELHI

In the result both the appeals of the assesses are allowed

ITA 6059/DEL/2013[2009-10]Status: DisposedITAT Delhi29 Jun 2016AY 2009-10

Bench: Shri I.C. Sudhir & Shri J. Sudhakar Reddyay: 2009-10

For Appellant: Sh. C.S.Agarwal, Sr.AdvFor Respondent: Sh. Ravi Jain, CIT, D.R

Section 143(3)Section 40A(2)Section 40A(2)(b)

…ase unless the officer finds it that one of them is trying to evade payment of tax.” As already stated, in the case on hand, there is not even an allegation that the assessee has evaded payment of tax. (iv) In the case of Minda Acoustic Ltd. vs. ACIT (2015) 69 SOT 162 the ITAT Delhi Bench at para 21 held as follows. “21. We have heard the rival contentions, perused the material on record and duly considered facts of the case in the light of the applicable legal position. We find that the disallowance under section 40A(2)(a)/(b) can be invoked when the A.O. is of the opinion that, inter alia, such expenditure i…