Morgan Stanley Investment Management (P) Ltd. v. Deputy Commissioner of Income Tax

160 DTR 19Reported decision#12233 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2018.

Judgments citing Morgan Stanley Investment Management (P) Ltd. v. Deputy Commissioner of Income Tax

Deputy Commissioner of Income-Tax vs. M/S. Finolex Plasson Industries Pvt. Ltd., Pune

The appeals of the Revenue are dismissed

ITA 1542/PUN/2015[2011-12]Status: DisposedITAT Pune29 Jan 2018AY 2011-12

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri Jayant G. PendseFor Respondent: Shri Ajay Modi
Section 132Section 139Section 143(3)Section 153ASection 234C

…to charging of interest u/s. 234C of the Act. To support his submissions the ld. AR placed reliance on the decision of Mumbai Bench of the Tribunal in the case of Morgan Stanley Investment Management (P) Ltd. Vs. Deputy Commissioner of Income Tax reported as 160 DTR 19. 5. On the other hand Shri Ajay Modi representing the Department vehemently supported the findings of Commissioner of Income Tax (Appeals) and prayed for rejecting the ground raised by the assessee in respect of charging of interest u/s. 234C of the Act. 6. We have heard the submissions made by representatives of rival sides and have perused the…

Deputy Commissioner of Income-Tax vs. M/S. Finolex Plasson Industries Pvt. Ltd., Pune

The appeals of the Revenue are dismissed

ITA 1541/PUN/2015[2008-09]Status: DisposedITAT Pune29 Jan 2018AY 2008-09

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri Jayant G. PendseFor Respondent: Shri Ajay Modi
Section 132Section 139Section 143(3)Section 153ASection 234C

…to charging of interest u/s. 234C of the Act. To support his submissions the ld. AR placed reliance on the decision of Mumbai Bench of the Tribunal in the case of Morgan Stanley Investment Management (P) Ltd. Vs. Deputy Commissioner of Income Tax reported as 160 DTR 19. 5. On the other hand Shri Ajay Modi representing the Department vehemently supported the findings of Commissioner of Income Tax (Appeals) and prayed for rejecting the ground raised by the assessee in respect of charging of interest u/s. 234C of the Act. 6. We have heard the submissions made by representatives of rival sides and have perused the…

Deputy Commissioner of Income-Tax vs. M/S. Finolex Plasson Industries Pvt. Ltd., Pune

The appeals of the Revenue are dismissed

ITA 1540/PUN/2015[2005-06]Status: DisposedITAT Pune29 Jan 2018AY 2005-06

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri Jayant G. PendseFor Respondent: Shri Ajay Modi
Section 132Section 139Section 143(3)Section 153ASection 234C

…to charging of interest u/s. 234C of the Act. To support his submissions the ld. AR placed reliance on the decision of Mumbai Bench of the Tribunal in the case of Morgan Stanley Investment Management (P) Ltd. Vs. Deputy Commissioner of Income Tax reported as 160 DTR 19. 5. On the other hand Shri Ajay Modi representing the Department vehemently supported the findings of Commissioner of Income Tax (Appeals) and prayed for rejecting the ground raised by the assessee in respect of charging of interest u/s. 234C of the Act. 6. We have heard the submissions made by representatives of rival sides and have perused the…

Finolex Plasson Industries Pvt. Ltd., Pune vs. Deputy Commissioner of Income-Tax

The appeals of the Revenue are dismissed

ITA 1278/PUN/2015[2011-12]Status: DisposedITAT Pune29 Jan 2018AY 2011-12

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri Jayant G. PendseFor Respondent: Shri Ajay Modi
Section 132Section 139Section 143(3)Section 153ASection 234C

…to charging of interest u/s. 234C of the Act. To support his submissions the ld. AR placed reliance on the decision of Mumbai Bench of the Tribunal in the case of Morgan Stanley Investment Management (P) Ltd. Vs. Deputy Commissioner of Income Tax reported as 160 DTR 19. 5. On the other hand Shri Ajay Modi representing the Department vehemently supported the findings of Commissioner of Income Tax (Appeals) and prayed for rejecting the ground raised by the assessee in respect of charging of interest u/s. 234C of the Act. 6. We have heard the submissions made by representatives of rival sides and have perused the…

Finolex Plasson Industries Pvt. Ltd., Pune vs. Deputy Commissioner of Income-Tax

The appeals of the Revenue are dismissed

ITA 1277/PUN/2015[2009-10]Status: DisposedITAT Pune29 Jan 2018AY 2009-10

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri Jayant G. PendseFor Respondent: Shri Ajay Modi
Section 132Section 139Section 143(3)Section 153ASection 234C

…to charging of interest u/s. 234C of the Act. To support his submissions the ld. AR placed reliance on the decision of Mumbai Bench of the Tribunal in the case of Morgan Stanley Investment Management (P) Ltd. Vs. Deputy Commissioner of Income Tax reported as 160 DTR 19. 5. On the other hand Shri Ajay Modi representing the Department vehemently supported the findings of Commissioner of Income Tax (Appeals) and prayed for rejecting the ground raised by the assessee in respect of charging of interest u/s. 234C of the Act. 6. We have heard the submissions made by representatives of rival sides and have perused the…

Finolex Plasson Industries Pvt. Ltd., Pune vs. Deputy Commissioner of Income-Tax

The appeals of the Revenue are dismissed

ITA 1276/PUN/2015[2008-09]Status: DisposedITAT Pune29 Jan 2018AY 2008-09

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri Jayant G. PendseFor Respondent: Shri Ajay Modi
Section 132Section 139Section 143(3)Section 153ASection 234C

…to charging of interest u/s. 234C of the Act. To support his submissions the ld. AR placed reliance on the decision of Mumbai Bench of the Tribunal in the case of Morgan Stanley Investment Management (P) Ltd. Vs. Deputy Commissioner of Income Tax reported as 160 DTR 19. 5. On the other hand Shri Ajay Modi representing the Department vehemently supported the findings of Commissioner of Income Tax (Appeals) and prayed for rejecting the ground raised by the assessee in respect of charging of interest u/s. 234C of the Act. 6. We have heard the submissions made by representatives of rival sides and have perused the…

Finolex Plasson Industries Pvt. Ltd., Pune vs. Deputy Commissioner of Income-Tax

The appeals of the Revenue are dismissed

ITA 1275/PUN/2015[2007-08]Status: DisposedITAT Pune29 Jan 2018AY 2007-08

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri Jayant G. PendseFor Respondent: Shri Ajay Modi
Section 132Section 139Section 143(3)Section 153ASection 234C

…to charging of interest u/s. 234C of the Act. To support his submissions the ld. AR placed reliance on the decision of Mumbai Bench of the Tribunal in the case of Morgan Stanley Investment Management (P) Ltd. Vs. Deputy Commissioner of Income Tax reported as 160 DTR 19. 5. On the other hand Shri Ajay Modi representing the Department vehemently supported the findings of Commissioner of Income Tax (Appeals) and prayed for rejecting the ground raised by the assessee in respect of charging of interest u/s. 234C of the Act. 6. We have heard the submissions made by representatives of rival sides and have perused the…

Finolex Plasson Industries Pvt. Ltd., Pune vs. Deputy Commissioner of Income-Tax

The appeals of the Revenue are dismissed

ITA 1274/PUN/2015[2006-07]Status: DisposedITAT Pune29 Jan 2018AY 2006-07

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri Jayant G. PendseFor Respondent: Shri Ajay Modi
Section 132Section 139Section 143(3)Section 153ASection 234C

…to charging of interest u/s. 234C of the Act. To support his submissions the ld. AR placed reliance on the decision of Mumbai Bench of the Tribunal in the case of Morgan Stanley Investment Management (P) Ltd. Vs. Deputy Commissioner of Income Tax reported as 160 DTR 19. 5. On the other hand Shri Ajay Modi representing the Department vehemently supported the findings of Commissioner of Income Tax (Appeals) and prayed for rejecting the ground raised by the assessee in respect of charging of interest u/s. 234C of the Act. 6. We have heard the submissions made by representatives of rival sides and have perused the…

Morgan Stanley Investment Management (P) Ltd. v. Deputy Commissioner of Income Tax (160 DTR 19) — Cited in 8 Judgments | BharatTax