Munjal Sales Corpn v. CIT

168 Taxmann 43Supreme Court of India2008#2650 most cited

What is Munjal Sales Corpn v. CIT authority for?

When an assessee provides interest-free advances, no disallowance of interest on borrowed capital under section 36(1)(iii) can be made if it is established that the advances were funded from the assessee's own available funds and not from borrowed funds.

44

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2024.

Also referred to as

Munjal Sales Corpn v. CIT · Section 36(1)(iii) · interest on borrowed capital · interest-free advances · disallowance of interest · own funds · borrowed funds · business purpose · Supreme Court · 2008

Sections most often in play

Section 143(3)Section 36(1)(iii)Section 145Section 14ASection 195Section 26(1)(iii)Section 40(a)(i)Section 40(a)(ia)

Issues it is cited on

section 14a(3)tax recovery officersection 10(5)section 43(3)section 36(1)(ii)section 14a(1)section 42interest free advancessection 51strategic investmentsection 80ia(4)section 115jb(2)

Judgments citing Munjal Sales Corpn v. CIT

THEDCIT, COCHIN vs. M.S COCHIN INTERNATIONAL AIRPORT LTD, COCHIN

ITA 304/COCH/2017[2007-08]Status: DisposedITAT Cochin23 Oct 2024AY 2007-08

Bench: Shri Satbeer Singh Godara & Shri Amarjit Singh

For Respondent: 22.08.2024
Section 115JSection 143(3)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri SATBEER SINGH GODARA, JUDICIAL MEMBER AND Shri AMARJIT SINGH, ACCOUNTANT MEMBER ITA Nos. 166, 167, 193 & 304/Coch/2017 Assessment Years: 2010-11 to 20120-13 & 2007-08 Cochin International DCIT, Circle 1(1), Airport Ltd. GCDA Range 1 vs. Commercial Complex Kochi Marine Drive, Kochi. PIN - 682031 PAN: AAACC9658B (Appellant) (Respondent) For Revenue : 22.08.2024 Date of Pronouncement : 23.10.2024 ORDER PER BENCH : The instant batch of four Revenue’s appeals pertains to a single assessee herein, i.e. Cochin Interntional Airport Ltd. All oth…

THE DCIT, COCHIN vs. M.S COCHIN INTERNATIONAL AIRPORT LTD, COCHIN

ITA 193/COCH/2017[2012-13]Status: DisposedITAT Cochin23 Oct 2024AY 2012-13

Bench: Shri Satbeer Singh Godara & Shri Amarjit Singh

For Respondent: 22.08.2024
Section 115JSection 143(3)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri SATBEER SINGH GODARA, JUDICIAL MEMBER AND Shri AMARJIT SINGH, ACCOUNTANT MEMBER ITA Nos. 166, 167, 193 & 304/Coch/2017 Assessment Years: 2010-11 to 20120-13 & 2007-08 Cochin International DCIT, Circle 1(1), Airport Ltd. GCDA Range 1 vs. Commercial Complex Kochi Marine Drive, Kochi. PIN - 682031 PAN: AAACC9658B (Appellant) (Respondent) For Revenue : 22.08.2024 Date of Pronouncement : 23.10.2024 ORDER PER BENCH : The instant batch of four Revenue’s appeals pertains to a single assessee herein, i.e. Cochin Interntional Airport Ltd. All oth…

THE DCIT, COCHIN vs. M/S.COCHIN INTERNATIONAL AIRPORT LTD, COCHIN

ITA 167/COCH/2017[2011-12]Status: DisposedITAT Cochin23 Oct 2024AY 2011-12

Bench: Shri Satbeer Singh Godara & Shri Amarjit Singh

For Respondent: 22.08.2024
Section 115JSection 143(3)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri SATBEER SINGH GODARA, JUDICIAL MEMBER AND Shri AMARJIT SINGH, ACCOUNTANT MEMBER ITA Nos. 166, 167, 193 & 304/Coch/2017 Assessment Years: 2010-11 to 20120-13 & 2007-08 Cochin International DCIT, Circle 1(1), Airport Ltd. GCDA Range 1 vs. Commercial Complex Kochi Marine Drive, Kochi. PIN - 682031 PAN: AAACC9658B (Appellant) (Respondent) For Revenue : 22.08.2024 Date of Pronouncement : 23.10.2024 ORDER PER BENCH : The instant batch of four Revenue’s appeals pertains to a single assessee herein, i.e. Cochin Interntional Airport Ltd. All oth…

THE DCIT, COCHIN vs. M/S.COCHIN INTERNATIONAL AIRPORT LTD, COCHIN

ITA 166/COCH/2017[2010-11]Status: DisposedITAT Cochin23 Oct 2024AY 2010-11

Bench: Shri Satbeer Singh Godara & Shri Amarjit Singh

For Respondent: 22.08.2024
Section 115JSection 143(3)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri SATBEER SINGH GODARA, JUDICIAL MEMBER AND Shri AMARJIT SINGH, ACCOUNTANT MEMBER ITA Nos. 166, 167, 193 & 304/Coch/2017 Assessment Years: 2010-11 to 20120-13 & 2007-08 Cochin International DCIT, Circle 1(1), Airport Ltd. GCDA Range 1 vs. Commercial Complex Kochi Marine Drive, Kochi. PIN - 682031 PAN: AAACC9658B (Appellant) (Respondent) For Revenue : 22.08.2024 Date of Pronouncement : 23.10.2024 ORDER PER BENCH : The instant batch of four Revenue’s appeals pertains to a single assessee herein, i.e. Cochin Interntional Airport Ltd. All oth…

ACIT, NEW DELHI vs. SHRI BHAWAN MOHAN GARG, NEW DELHI

In the result, the appeal of the revenue is dismissed

ITA 2624/DEL/2017[2011-12]Status: DisposedITAT Delhi13 Aug 2024AY 2011-12

Bench: Sh. S. Rifaur Rahman & Sh. Sudhir Kumarassessment Year: 2011-12 Acit Vs Bhawan Mohan Garg Circle – 32 (1) C-16, Green Park New Delhi Extension, New Delhi Pan No.Aahpg2084K (Appellant) (Respondent)

Section 143(2)Section 143(3)Section 145Section 195Section 40Section 40t

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI BEFORE SH. S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SH. SUDHIR KUMAR, JUDICIAL MEMBER Assessment Year: 2011-12 ACIT Vs Bhawan Mohan Garg Circle – 32 (1) C-16, Green Park New Delhi Extension, New Delhi PAN No.AAHPG2084K (APPELLANT) (RESPONDENT) Appellants by Sh. Kanv Bali, Sr. DR Respondent by Sh. VK Bindal, CA Sh.Saurabh Sharma, Advocate Ms. Rinki Sharma, ITP Date of hearing: 16/07/2024 Date of Pronouncement: 13/08/2024 ORDER PER SUDHIR KUMAR, JM: This appeal by the revenue is directed against the order of the Commissioner of Income Tax (Ap…

ADDL.CIT, SPECIAL RANGE-3, NEW DELHI vs. ESCORTS LTD., FARIDABAD

In the result, Revenue’s appeal is dismissed

ITA 6191/DEL/2018[2004-05]Status: DisposedITAT Delhi31 May 2024AY 2004-05

Bench: Shri Saktijit Dey, Vice- & Shri Naveen Chandraassessment Year: 2004-05

Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘B’ NEW DELHI BEFORE SHRI SAKTIJIT DEY, VICE-PRESIDENT AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER Assessment Year: 2004-05 Escorts Kubota Limited Vs. Dy. CIT, (formerly known as Escorts Circle -7(1), Ltd.), New Delhi Corporate Centre, 15/5, Mathura Road, Faridabad, Haryana PAN :AAACE0074B (Appellant) (Respondent) With Assessment Year: 2004-05 Dy. CIT, Vs. Escorts Kubota Limited Circle -7(1), (formerly known as Escorts New Delhi Ltd.), Corporate Centre, 15/5, Mathura Road, Faridabad, Haryana PAN :AAACE0074B (Appellant) (Respondent) Assessee by Sh. R.M. Mehta,…

ESCORTS LTD.,FARIDABAD vs. ADDL.CIT, SPECIAL RANGE-3, NEW DELHI

In the result, Revenue’s appeal is dismissed

ITA 5552/DEL/2018[2004-05]Status: DisposedITAT Delhi31 May 2024AY 2004-05

Bench: Shri Saktijit Dey, Vice- & Shri Naveen Chandraassessment Year: 2004-05

Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘B’ NEW DELHI BEFORE SHRI SAKTIJIT DEY, VICE-PRESIDENT AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER Assessment Year: 2004-05 Escorts Kubota Limited Vs. Dy. CIT, (formerly known as Escorts Circle -7(1), Ltd.), New Delhi Corporate Centre, 15/5, Mathura Road, Faridabad, Haryana PAN :AAACE0074B (Appellant) (Respondent) With Assessment Year: 2004-05 Dy. CIT, Vs. Escorts Kubota Limited Circle -7(1), (formerly known as Escorts New Delhi Ltd.), Corporate Centre, 15/5, Mathura Road, Faridabad, Haryana PAN :AAACE0074B (Appellant) (Respondent) Assessee by Sh. R.M. Mehta,…

ACIT CENTRAL-2 BHOPAL, BHOPAL vs. M/S M AHUJA PROJECT ( INDIA) P LTD, RAIPUR

In the result, the appeals of the assessee are allowed and appeals of revenue are dismissed

ITA 69/IND/2022[2015-16]Status: DisposedITAT Indore20 Dec 2023AY 2015-16

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 36(1)(iii)

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER ITA No.48 & 49/Ind/2022 (Assessment Years:2014-15 & 2015-16) M/s. M Ahuja Project (India) ACIT Central-2 Pvt. Ltd. Bhopal Vs. 1, Sai Kunj, Civil Lines Raipur (Appellant / Assessee) (Revenue) PAN: AAFCM 3382D ITA No.68 & 69/Ind/2022 (Assessment Years:2014-15 & 2015-16) ACIT Central-2 M/s. M Ahuja Project Bhopal (India) Pvt. Ltd. Vs. 1, Sai Kunj, Civil Lines Raipur (Appellant / Revenue) (Assessee) PAN: AAFCM 3382D Assessee by Shri Hites…

THE ACIT, (CENTRAL)-II, BHOPAL vs. M/S. M. AHUJA PROJECT (INDIA) PVT. LTD., RAIPUR

In the result, the appeals of the assessee are allowed and appeals of revenue are dismissed

ITA 68/IND/2022[20214-15]Status: DisposedITAT Indore20 Dec 2023

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 36(1)(iii)

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER ITA No.48 & 49/Ind/2022 (Assessment Years:2014-15 & 2015-16) M/s. M Ahuja Project (India) ACIT Central-2 Pvt. Ltd. Bhopal Vs. 1, Sai Kunj, Civil Lines Raipur (Appellant / Assessee) (Revenue) PAN: AAFCM 3382D ITA No.68 & 69/Ind/2022 (Assessment Years:2014-15 & 2015-16) ACIT Central-2 M/s. M Ahuja Project Bhopal (India) Pvt. Ltd. Vs. 1, Sai Kunj, Civil Lines Raipur (Appellant / Revenue) (Assessee) PAN: AAFCM 3382D Assessee by Shri Hites…

M/S. M. AHUJA PROJECT (INDIA) PVT. LTD.,RAIPUR vs. THE ACIT, (CENTRAL)-II, BHOPAL

In the result, the appeals of the assessee are allowed and appeals of revenue are dismissed

ITA 49/IND/2022[2015-16]Status: DisposedITAT Indore20 Dec 2023AY 2015-16

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 36(1)(iii)

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER ITA No.48 & 49/Ind/2022 (Assessment Years:2014-15 & 2015-16) M/s. M Ahuja Project (India) ACIT Central-2 Pvt. Ltd. Bhopal Vs. 1, Sai Kunj, Civil Lines Raipur (Appellant / Assessee) (Revenue) PAN: AAFCM 3382D ITA No.68 & 69/Ind/2022 (Assessment Years:2014-15 & 2015-16) ACIT Central-2 M/s. M Ahuja Project Bhopal (India) Pvt. Ltd. Vs. 1, Sai Kunj, Civil Lines Raipur (Appellant / Revenue) (Assessee) PAN: AAFCM 3382D Assessee by Shri Hites…

M/S. M. AHUJA PROJECT (INDIA) PVT. LTD.,RAIPUR vs. THE ACIT, (CENTRAL)-II, BHOPAL

In the result, the appeals of the assessee are allowed and appeals of revenue are dismissed

ITA 48/IND/2022[2014-15]Status: DisposedITAT Indore20 Dec 2023AY 2014-15

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 36(1)(iii)

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER ITA No.48 & 49/Ind/2022 (Assessment Years:2014-15 & 2015-16) M/s. M Ahuja Project (India) ACIT Central-2 Pvt. Ltd. Bhopal Vs. 1, Sai Kunj, Civil Lines Raipur (Appellant / Assessee) (Revenue) PAN: AAFCM 3382D ITA No.68 & 69/Ind/2022 (Assessment Years:2014-15 & 2015-16) ACIT Central-2 M/s. M Ahuja Project Bhopal (India) Pvt. Ltd. Vs. 1, Sai Kunj, Civil Lines Raipur (Appellant / Revenue) (Assessee) PAN: AAFCM 3382D Assessee by Shri Hites…

M/S. RNS INFRASTRUCTURE LIMITED,BENGALURU vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL RANGE- 2(3), BENGALURU

In the result, the appeal of the assessee is allowed

ITA 1171/BANG/2022[2014-15]Status: DisposedITAT Bangalore17 May 2023AY 2014-15

Bench: Shri George George K. & Shri Laxmi Prasad Sahuassessment Year : 2014-15

For Appellant: Shri Shreesh Kumar Hegde, CAFor Respondent: Shri P. Suresh Rao, Addl.CIT(DR)(ITAT), Bengaluru
Section 28Section 36(1)Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment year : 2014-15 RNS Infrastructure Limited, Vs. The Deputy Commissioner 7th Floor, Naveen Complex, of Income Tax, No.14, M.G. Road, Range 2(3), Trinity Circle, Bangalore. Bangalore – 560 001. PAN: AACCR 7165G APPELLANT RESPONDENT Appellant by : Shri Shreesh Kumar Hegde, CA Respondent by : Shri P. Suresh Rao, Addl.CIT(DR)(ITAT), Bengaluru. Date of hearing : 26.04.2023 Date of Pronouncement : 17.05.2023 O R D E R Per Laxmi Prasad Sahu, Accountant Member…

DIAMONDS 'R' US,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX - CENTRAL CIRCLE 6(4), MUMBAI

In the result, appeal filed by the Revenue is dismissed

ITA 539/MUM/2018[2014-15]Status: DisposedITAT Mumbai12 Oct 2022AY 2014-15

Bench: Shri Amit Shukla, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

Section 36Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA NOs. 536, 537, 538 & 539/MUM/2018 (A.Y: 2011-12, 2012-13, 2013-14 & 2014-15) M/s. Diamonds ‘R' US v. DCIT – Central Circle- 6(4) C/o. Karnavat & Co. Air India Building, Nariman Point 2A Kitab Mahal, 1st Floor Mumbai – 400 021 192 Dr. D.N. Road, Mumbai -400001 PAN: AAAFD4507H (Appellant) (Respondent) DCIT – Central Circle – 6(2) v. M/s. Diamonds ‘R' US Room No. 1903, 19th Floor 1110, Prasad Chambers Air India Building, Nariman Point Opera House Mumbai –…

DIAMONDS 'R' US,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX - CENTRAL CIRCLE 6(4), MUMBAI

In the result, appeal filed by the Revenue is dismissed

ITA 538/MUM/2018[2013-14]Status: DisposedITAT Mumbai12 Oct 2022AY 2013-14

Bench: Shri Amit Shukla, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

Section 36Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA NOs. 536, 537, 538 & 539/MUM/2018 (A.Y: 2011-12, 2012-13, 2013-14 & 2014-15) M/s. Diamonds ‘R' US v. DCIT – Central Circle- 6(4) C/o. Karnavat & Co. Air India Building, Nariman Point 2A Kitab Mahal, 1st Floor Mumbai – 400 021 192 Dr. D.N. Road, Mumbai -400001 PAN: AAAFD4507H (Appellant) (Respondent) DCIT – Central Circle – 6(2) v. M/s. Diamonds ‘R' US Room No. 1903, 19th Floor 1110, Prasad Chambers Air India Building, Nariman Point Opera House Mumbai –…

DIAMONDS 'R' US,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX - CENTRAL CIRCLE 6(4), MUMBAI

In the result, appeal filed by the Revenue is dismissed

ITA 537/MUM/2018[2012-13]Status: DisposedITAT Mumbai12 Oct 2022AY 2012-13

Bench: Shri Amit Shukla, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

Section 36Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA NOs. 536, 537, 538 & 539/MUM/2018 (A.Y: 2011-12, 2012-13, 2013-14 & 2014-15) M/s. Diamonds ‘R' US v. DCIT – Central Circle- 6(4) C/o. Karnavat & Co. Air India Building, Nariman Point 2A Kitab Mahal, 1st Floor Mumbai – 400 021 192 Dr. D.N. Road, Mumbai -400001 PAN: AAAFD4507H (Appellant) (Respondent) DCIT – Central Circle – 6(2) v. M/s. Diamonds ‘R' US Room No. 1903, 19th Floor 1110, Prasad Chambers Air India Building, Nariman Point Opera House Mumbai –…

DIAMONDS 'R' US,MUMBAI vs. ASSISTANT COMMISSIONER OF INCOME TAX - CENTRAL CIRCLE 6(4), MUMBAI

In the result, appeal filed by the Revenue is dismissed

ITA 536/MUM/2018[2011-12]Status: DisposedITAT Mumbai12 Oct 2022AY 2011-12

Bench: Shri Amit Shukla, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

Section 36Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA NOs. 536, 537, 538 & 539/MUM/2018 (A.Y: 2011-12, 2012-13, 2013-14 & 2014-15) M/s. Diamonds ‘R' US v. DCIT – Central Circle- 6(4) C/o. Karnavat & Co. Air India Building, Nariman Point 2A Kitab Mahal, 1st Floor Mumbai – 400 021 192 Dr. D.N. Road, Mumbai -400001 PAN: AAAFD4507H (Appellant) (Respondent) DCIT – Central Circle – 6(2) v. M/s. Diamonds ‘R' US Room No. 1903, 19th Floor 1110, Prasad Chambers Air India Building, Nariman Point Opera House Mumbai –…

ADDL . CIT, SPECIAL RANGE- 4, NEW DELHI vs. GAURSONS REALTY PVT. LTD., NEW DELHI

In the result, the appeal of the Revenue is dismissed

ITA 2662/DEL/2019[2015-16]Status: DisposedITAT Delhi22 Jul 2022AY 2015-16

Bench: Shri Shamim Yahya & Ms. Astha Chandraassessment Year: 2015-16

For Appellant: Shri S. Krishanan, AdvocateFor Respondent: Shri Sanjay Gupta, CIT(DR)
Section 143(3)Section 194ISection 36Section 36(1)Section 36(1)(va)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C”: NEW DELHI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER Assessment Year: 2015-16 Addl. CIT, Vs. Gaursons Realty Pvt. Ltd. Special Range-4, Gaur Biz Park, New Delhi. Plot No. 1, Abhay Khand-II, Indirapuram, Ghaziabad-201010, Uttar Pradesh (Appellant) (Respondent) Assessee by: Shri S. Krishanan, Advocate Shri V. Rajakumar, Advocate Department by : Shri Sanjay Gupta, CIT(DR) Date of Hearing 24.05.2022 Date of 22.07.2022 pronouncement O R D E R PER ASTHA CHANDRA The appeal by the Revenue is directed against the order dated 27.1…

BHARTI INFRATEL LTD.,NEW DELHI vs. DCIT, CIRCLE- 2(1), NEW DELHI

In the result appeal of assessee is allowed

ITA 425/DEL/2018[2011-12]Status: DisposedITAT Delhi15 Nov 2021AY 2011-12

Bench: Shri Amit Shukla & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri Rohit Jain, Advocate; &For Respondent: Shri Satpal Gulati [CIT] – DR
Section 115JSection 143(3)Section 2Section 37Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH “A”: NEW DELHI ] BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER (Through Video Conferencing) ITA. No. 425/Del/2018 (Assessment Year : 2011-12) M/s. Indus Towers Ltd DCIT, (formerly known as Barati Vs. Infratel Ltd) Circle : 2 (1) 901, Park Centra, ninth floor, sector 30, national highway – 8, New Delhi Guarugram 122001. PAN: AADCB0274F (Appellant) (Respondent) Assessee by : Shri Rohit Jain, Advocate; & Shri Deepesh Jain, Advocate; Department by : Shri Satpal Gulati [CIT] – DR; Date of Hearing 16/08/2021 Date of pronouncem…

A.C.I.T.,CIRCLE-36, KOLKATA vs. M/S ROHIT & CO., KOLKATA

In the result, both the appeals of the revenue are dismissed

ITA 1427/KOL/2019[2011-12]Status: DisposedITAT Kolkata28 Oct 2021AY 2011-12

Bench: Shri P. M. Jagtap(Kz) & Shri A. T. Varkey

Section 131

…M/s. Rohit & Co., AYs 2009-10 & 2011-12 आयकर अपील"य अधीकरण, "यायपीठ –“B” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH: KOLKATA [Before Shri P. M. Jagtap, Vice President (KZ) & Shri A. T. Varkey, Judicial Member I.T.A. Nos. 1425 & 1427/Kol/2019 Assessment Years: 2009-10 & 2011-12 ACIT, Circle-36, Kolkata Vs. M/s. Rohit & Co. (PAN: AADFR3190D) Appellant Respondent Date of Hearing (Virtual) 06.10.2021 Date of Pronouncement 28.10.2021 For the Appellant Smt. Ranu Biswas, Addl. CIT For the Respondent Shri S. M. Surana, Advocate ORDER Per Bench: Both these appeals are preferred by the revenue which are…

A.C.I.T.,CIRCLE-36, KOLKATA vs. M/S ROHIT & CO., KOLKATA

In the result, both the appeals of the revenue are dismissed

ITA 1425/KOL/2019[2009-10]Status: DisposedITAT Kolkata28 Oct 2021AY 2009-10

Bench: Shri P. M. Jagtap(Kz) & Shri A. T. Varkey

Section 131

…M/s. Rohit & Co., AYs 2009-10 & 2011-12 आयकर अपील"य अधीकरण, "यायपीठ –“B” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH: KOLKATA [Before Shri P. M. Jagtap, Vice President (KZ) & Shri A. T. Varkey, Judicial Member I.T.A. Nos. 1425 & 1427/Kol/2019 Assessment Years: 2009-10 & 2011-12 ACIT, Circle-36, Kolkata Vs. M/s. Rohit & Co. (PAN: AADFR3190D) Appellant Respondent Date of Hearing (Virtual) 06.10.2021 Date of Pronouncement 28.10.2021 For the Appellant Smt. Ranu Biswas, Addl. CIT For the Respondent Shri S. M. Surana, Advocate ORDER Per Bench: Both these appeals are preferred by the revenue which are…

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