NAT Steel Equipment (P) Ltd. v. DCIT

171 ITD 482Income Tax Appellate Tribunal2018#14631 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2021 to 2025.

Sections most often in play

Section 250 Section 40A(2)Section 40A(2)(a)Section 40A(2)(b)

Judgments citing NAT Steel Equipment (P) Ltd. v. DCIT

VIRBALA KIRITKUMAR PATEL,VADODARA vs. THE DY.CIT, CIRCLE-5 PRESENT JURISDICTION CIRCLE-2(1)(1), VADODARA

In the result, the appeal of the assessee is allowed

ITA 1213/AHD/2024[2009-10]Status: DisposedITAT Ahmedabad23 Jun 2025AY 2009-10

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Shri Biren Shah, A.RFor Respondent: Shri B. P. Srivastava, Sr. DR

Section 250Section 40A(2)(b)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE DR. BRR KUMAR, VICE PRESIDENT & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. No.1213/Ahd/2024 (Assessment Year: 2009-10) Virbala Kiritkumar Patel, Vs. Deputy Commissioner of 44, Meghdoot Society, Karelibaug Income Tax, Vadodara-390018 Circle-5, Baroda (Present Jurisdiction Circle2(1)(1), Vadodara) [PAN No.ADFPP0275Q] (Appellant) .. (Respondent) Appellant by : Shri Biren Shah, A.R. Respondent by: Shri B. P. Srivastava, Sr. DR 18.06.2025 Date of Hearing Date of Pronouncement 23.06.2025 O R D E R PER SIDDHARTHA NAUTIYAL - JUDICIAL MEMBER: This ap…

AMI LIFE SCIENCES PVT. LTD.,VADODARA vs. THE ACIT, CIRCLE-1(1)(1), VADODARA

Accordingly, the disallowance made by the AO and confirmed by the Ld.CIT(A) is deleted, and the assessee's claim is allowed in full

ITA 544/AHD/2023[2016-17]Status: DisposedITAT Ahmedabad15 Jul 2024AY 2016-17

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokar, Accountnat Member आयकर अपील सं /Ita No.544/Ahd/2023 "नधा"रण वष" /Assessment Year : 2016-17 Ami Life Sciences Pvt.Ltd. The Acit बनाम/ 701 To 710 Lilleria 1038 Circle-1(1)(1) Next To Zydex Office Vadodara V/S. Gotri Sevasi Road Vadodara – 390 020 (Gujarat) "थायी लेखा सं./Pan: अपीलाथ"/ (Appellant) ….. "" यथ"/ (Respondent) Assessee By : Shri S.N. Soparkar, Sr.Advocate Revenue By : Shri Sudhakar Verma, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 04/07/2024 घोषणा क" तार"ख /Date Of Pronouncement: 15/07/2024 आदेश/O R D E R Per Shri Makarand V. Mahadeokar, Am: This Appeal Is Filed By The Assessee As Against The Order Dated 12/06/2023 Passed By The Ld.Commissioner Of Income-Tax(Appeals) - National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As “The Ld.Cit(A)” In Short], Arising Out Of The Assessment Order Dated 21/12/2018 Passed By The Assessing Officer (Ao) Under Section 143(3) Of The Income Tax Act, 1961 (Hereinafter Referred To As "The Act") Relevant To The Assessment Year (Ay) 2016-17. Ami Life Sciences Pvt.Ltd. Vs. Acit Asst. Year : 2016-17 2 Facts Of The Case:

For Appellant: Shri S.N. Soparkar, Sr.AdvocateFor Respondent: Shri Sudhakar Verma, Sr.DR

Section 143(2)Section 143(3)Section 36Section 36(1)(ii)

…ACIT Asst. Year : 2016-17 5 4.1. The assessee submitted that there are subsequent judgment of Mumbai Tribunal allowing payment of commission to Directors for extra services. These relied on the judgements are M/s.Nat Steel Equipment Pvt. Ltd. Versus DCIT-7 (171 ITD 482) (Mumbai) (2018). This judgment was passed by Mumbai tribunal on 13.05.2018, after considering the judgment of Special Bench in case of Dalai Broacha Stock Broking Pvt. Ltd., wherein the Tribunal observed that "Where the directors of the assessee company had provided services and in recognition thereof were in receipt of commission income, the sa…

SHRI PRITAM SINGH GABEL,JANJGIR-CHAMPA vs. INCOME TAX OFFICER, WARD-JANJGIR CHAMPA, JANJGIR CHAMPA

In the result, appeal of the assessee is partly allowed in terms of the aforesaid observations

ITA 154/RPR/2022[2011-12]Status: DisposedITAT Raipur29 Dec 2022AY 2011-12

Bench: Shri Ravish Soodआयकर अपील सं./Ita No.154/Rpr/2022 "नधा"रण वष" /Assessment Year : 2011-12 Shri Preetam Singh Gabel, M/S. Preetam Tractors, Baradwar Road, P.O. Sakti, Janjgir-Champa (C.G.) Pan : Agipg1118M .......अपीलाथ" / Appellant बनाम / V/S. The Income Tax Officer, Ward- Janjgir-Champa (C.G.). ……""यथ" / Respondent

For Appellant: Shri G.S. Agrawal, CAFor Respondent: Shri G.N Singh, Sr. DR

Section 143(3)Section 147Section 148Section 40A(2)(b)

…rm. We accordingly hold that no part of commission can be disallowed invoking the provision of Section 40A(2) of the Act.” Also, a similar view had been taken by a division bench of the ITAT, Mumbai in the case of NAT Steel Equipment (P) Ltd. Vs. DCIT (2018) 171 ITD 482 (Mum.) (to which undersigned was a party). It was observed by the Tribunal that legislature had in all its wisdom in order to avoid any arbitrary exercise of powers by the A.O by triggering Section 40A(2)(a) of the Act, had specifically provided that it is only where the A.O had formed an opinion that the expenditure incurred in respect of relate…

SAIRAM WHEELS PRIVATE LIMITED,BHILAI vs. INCOME TAX OFFICER, WARD-1(1) , BHILAI

In the result, appeal of the assessee is partly allowed in terms of the aforesaid observations

ITA 127/RPR/2019[2015-16]Status: DisposedITAT Raipur27 Dec 2022AY 2015-16

Bench: Shri Ravish Soodआयकर अपील सं./ Ita No. 127/Rpr/2019 "नधा"रण वष" / Assessment Year : 2015-16 Sairam Wheels Pvt. Ltd. Krishna Nagar, Near Supela Police Station G.E. Road, Bhilai, Dist. Durg-490023 Pan : Aaocs8188G .......अपीलाथ" / Appellant बनाम / V/S. The Income Tax Officer-1(1), Durg (C.G.). ……""यथ" / Respondent

For Appellant: Shri R.B Doshi, CAFor Respondent: Shri Ananjay Kumar Tiwary, Sr. DR

Section 120Section 124Section 143(2)Section 143(3)Section 40A(2)(b)

…ct. In support of his aforesaid contention the Ld. AR had relied on the order of the ITAT, Bangalore in the case of S.K Engineering Vs. JCIT (2006) 103 ITD 97 (Bangalore) and that of the ITAT, Mumbai in the case of NAT Steel Equipment (P) Ltd. Vs. DCIT (2018) 171 ITD 482 (Mumbai). 10. Per contra, the Ld. Departmental Representative (for short ‘DR’) relied on the orders of the lower authorities. It was submitted by the Ld. DR, that as observed by the A.O, the assessee had not only failed to justify the exorbitant increase in the director’s remuneration during the year, but had also not placed on record the compan…

HERMES MARITIME SERVICES P LTD,MUMBAI vs. ACIT 15 (2)(1), MUMBAI

In the result appeal filed by the assessee is allowed for statistical purposes

ITA 4208/MUM/2019[2014-15]Status: DisposedITAT Mumbai07 Apr 2022AY 2014-15

Bench: Shri Vikas Awasthy & Shri Gagan Goyalm/S Hermes Maritime Services Pvt. Ltd. 1001/1002, Great Eastern Summit-B, Plot No. 66, Sector-15, Cbd Belapur, Navi Mumbai-400614 Pan: Aabch4865Q ...... Appellant Vs. Acit-15(2) (1), Aayakar Bhavan, M.K. Road, Mumbai-400020. ..... Respondent Appellant By : Sh. Rajen Damani Respondent By : Sh. Milind S. Chavan Date Of Hearing : 15/03/2022 Date Of Pronouncement : 07/04/2022 Order Per Gagan Goyal, A.M:

For Appellant: Sh. Rajen DamaniFor Respondent: Sh. Milind S. Chavan

Section 143(3)Section 195Section 3Section 36(1)Section 36(1)(ii)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “I”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER M/s Hermes Maritime Services Pvt. Ltd. 1001/1002, Great Eastern Summit-B, Plot No. 66, Sector-15, CBD Belapur, Navi Mumbai-400614 PAN: AABCH4865Q ...... Appellant Vs. ACIT-15(2) (1), Aayakar Bhavan, M.K. Road, Mumbai-400020. ..... Respondent Appellant by : Sh. Rajen Damani Respondent by : Sh. Milind S. Chavan Date of hearing : 15/03/2022 Date of pronouncement : 07/04/2022 ORDER PER GAGAN GOYAL, A.M: This appeal by the assessee is directed against the order of Commissi…

GANDHI SHRENIK KANTILAL,GODHARA vs. ITO, WARD-2, GODHARA

In the result, appeal ITA 1758/Ahd/2018 is allowed and appeal ITA

ITA 1759/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad26 Oct 2021AY 2014-15

For Appellant: Shri Balkrishna Thakkar, A.RFor Respondent: Shri Purushottam Kumar, Sr. D.R

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

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “SMC” BENCH (Conducted Through Virtual Court) Before: Shri Amarjit Singh, Accountant Member And Ms. Madhumita Roy, Judicial Member ITA Nos. 1758 & 1759/Ahd/2018 Assessment Year 2013-14 & 2014-15 Gandhi Shrenik Kantilal, The ITO, 5-947, Opp. Jain Derasar, Ward-2, Luhari Kuva, Vs Godhara Godhra-389001 (Respondent) PAN: ADYPG8346E (Appellant) Revenue by: Shri Purushottam Kumar, Sr. D.R. Assessee by: Shri Balkrishna Thakkar, A.R. Date of hearing : 05-10-2021 Date of pronouncement : 27-10-2021 आदेश/ORDER PER : AMARJIT SINGH, ACCOUNTANT MEMBER:- These two app…

GANDHI SHRENIK KANTILAL,GODHARA vs. ITO, WARD-2, GODHARA

In the result, appeal ITA 1758/Ahd/2018 is allowed and appeal ITA

ITA 1758/AHD/2018[2013-14]Status: DisposedITAT Ahmedabad26 Oct 2021AY 2013-14

For Appellant: Shri Balkrishna Thakkar, A.RFor Respondent: Shri Purushottam Kumar, Sr. D.R

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