Navi Mumbai SEZ (P.) Limited v. ACIT

54 Taxmann.com 259Reported decision2015#14331 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2024.

Sections most often in play

Section 143(3)Section 115JBSection 139(1)Section 142(1)Section 234ASection 234BSection 253(5)Section 263

Issues it is cited on

section 35absection 35asection 35revenue expendituresection 115jbassistant commissionersection 143(2)section 25section 13prescribedsection 143(3)business

Judgments citing Navi Mumbai SEZ (P.) Limited v. ACIT

VMOBI SOLUTIONS PVT LTD,MUMBAI, MAHARASHTRA vs. PCIT (CENTRAL), MUMBAI - 4, MUMBAI, MAHARASHTRA

In the result, the appeal of the assessee is allowed

ITA 2173/MUM/2024[2017-2018]Status: DisposedITAT Mumbai17 Oct 2024AY 2017-2018

Bench: Shri Pavan Kumar Gadale & Smt. Renu Jauhri

For Appellant: Shri Yogesh TharFor Respondent: Shri Ankush Kapoor
Section 115JSection 143(3)Section 263Section 264Section 35A

…Page 1 ITA No. 2173/MUM/2024 (A.Y. 2017-18) Vmobi Solutions Pvt. Ltd. IN THE INCOME-TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & SMT. RENU JAUHRI, ACCOUNTANT MEMBER ITA No. 2173/MUM/2024 (A.Y. 2017-18) Vmobi Solutions Pvt. Ltd. Directiplex, Acme-I Tech Park, Old Nagardas Road, Next To Andheri Subway, Andheri (E), Mumbai-400069 v/s. PCIT (Central), Mumbai-4 बनाम Aaykar Bhavan, M.K. Road, Mumbai-400020 स्थायी लेखा सं./जीआइआर सं./PAN/GIR NO: AAFC2024F Appellant/अपीलार्थी .. Respondent/प्रतिवादी Appellant by : Shri Yogesh Thar Respondent by : Shri Ankush Kapoor Date of He…

VSR INFRATECH PRIVATE LIMITED,VASANT VIHAR DELHI vs. COMMISSIONER OF INCOME TAX APPEALS , NEW DELHI

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 3153/DEL/2024[2014-15]Status: DisposedITAT Delhi23 Sept 2024AY 2014-15

Bench: Shri Vikas Awasthy & Shri Avdhesh Kumar Mishra

Section 139(1)Section 143(3)Section 234ASection 271(1)(c)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘H’: NEW DELHI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI AVDHESH KUMAR MISHRA, ACCOUNTANT MEMBER ITA No.3153/Del/2024, A.Y.2014-15) VSR Infratech Private Limited Commissioner of A-22, Hill View apartments, Income Tax (Appeals) Vasant Vihar, Delhi Vs. New Delhi PAN: AADCV4234B (Appellant) (Respondent) Appellant by Sh.Abhishek Goel, CA Respondent by Sh. Amit Katoch, Sr. DR Date of Hearing 23/09/2024 Date of Pronouncement 23/09/2024 ORDER PER AVDHESH KUMAR MISHRA, AM This appeal for the Assessment Year (hereinafter, the ‘AY’) 2014-15 filed by the assesse…

MADHUCON TOLL HIGHWAYS LIMITED ,HYDERABAD vs. ASST. COMMISSIONER OF INCOME TAX, CIRCLE-16(2), HYDERABAD

ITA 1487/HYD/2018[2012-13]Status: DisposedITAT Hyderabad13 Apr 2022AY 2012-13

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahus.No.

For Appellant: Shri P. Murali Mohan RaoFor Respondent: Shri T. Sunil Goutam
Section 143(1)Section 143(3)Section 14ASection 35DSection 37

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”: HYDERABAD (THROUGH VIRTUAL CONFERENCE) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER S.No. ITA No. AY Appellant Respondent 1 1487/Hyd/2018 2012- Madhucon Toll Asst. 13 Highways Ltd., Commissioner Hyderabad. of Income-tax, Circle – 16(2), PAN – AAFCM 7371J Hyderabad 2 2100/Hyd/2017 2012- Dy. Madhucon Toll 13 Commissioner of Highways Ltd., Income-tax, Hyderabad. Circle – 16(2), Hyderabad PAN – AAFCM 7371J Revenue by: Shri T. Sunil Goutam Assessee by: Shri P. Murali Mohan Rao Date of hearing: 07/04/2022 Date…

DY. COMMISSIONER OF INCOME TAX, CIRCLE-16(2), HYDERABAD vs. MADHUCON TOLL HIGHWAYS LIMITED, HYDERABAD

ITA 2100/HYD/2017[2012-13]Status: DisposedITAT Hyderabad13 Apr 2022AY 2012-13

Bench: Shri Satbeer Singh Godara & Shri Laxmi Prasad Sahus.No.

For Appellant: Shri P. Murali Mohan RaoFor Respondent: Shri T. Sunil Goutam
Section 143(1)Section 143(3)Section 14ASection 35DSection 37

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”: HYDERABAD (THROUGH VIRTUAL CONFERENCE) BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER S.No. ITA No. AY Appellant Respondent 1 1487/Hyd/2018 2012- Madhucon Toll Asst. 13 Highways Ltd., Commissioner Hyderabad. of Income-tax, Circle – 16(2), PAN – AAFCM 7371J Hyderabad 2 2100/Hyd/2017 2012- Dy. Madhucon Toll 13 Commissioner of Highways Ltd., Income-tax, Hyderabad. Circle – 16(2), Hyderabad PAN – AAFCM 7371J Revenue by: Shri T. Sunil Goutam Assessee by: Shri P. Murali Mohan Rao Date of hearing: 07/04/2022 Date…

ACIT, CIRCLE- 19(2), NEW DELHI vs. PC JEWELLERS LTD., DELHI

In the result, the appeal of the Revenue in ITA No

ITA 6650/DEL/2017[2014-15]Status: DisposedITAT Delhi07 Dec 2021AY 2014-15

Bench: Sh. Amit Shukladr. B. R. R. Kumar(Through Video Conferencing) Ita No. 6649/Del/2017 : Asstt. Year : 2013-14 Ita No. 6650/Del/2017 : Asstt. Year : 2014-15 Acit, Vs Pc Jewellers Ltd., Circle-19(2), C-54, Preet Vihar, New Delhi New Delhi-110092 (Appellant) (Respondent) Pan No. Aadcp5443Q Co No. 68/Del/2020 : Asstt. Year : 2013-14 Co No. 74/Del/2020 : Asstt. Year : 2014-15 Pc Jewellers Ltd., Vs Acit, C-54, Preet Vihar, Circle-19(2), New Delhi-110092 New Delhi (Appellant) (Respondent) Pan No. Aadcp5443Q Assessee By : Sh. S. S. Nagar, Ca Revenue By : Sh. Hemant Gupta, Sr. Dr Date Of Hearing: 25.11.2021 Date Of Pronouncement: 07.12.2021

For Appellant: Sh. S. S. Nagar, CAFor Respondent: Sh. Hemant Gupta, Sr. DR
Section 143(2)Section 143(3)Section 194HSection 2(24)(X)Section 40

…al ITA Nos. 6649 & 6650/Del/2017 18 CO Nos. 68 & 70/Del/2020 PC Jewellers Ltd. was used for the purpose of working capital and the same is allowable expenditure.” 28. The Co-ordinate Bench of ITAT Mumbai in the case of Navi Mumbai SEZ (P.) Limited vs. ACIT 54 Taxmann.com 259 wherein it was held “that where the assessee incurred certain expenditure for increase in share capital & entire share capital was used for purchase of trading stock, expenditure incurred was to be allowed as revenue expenditure.” 29. The Co-ordinate Bench of ITAT Chennai in the case of Lakshmi Auto Components Limited vs. DCIT [TM [103 TT…

ACIT, CIRCLE- 19(2), NEW DELHI vs. PC JEWELLERS LTD., DELHI

In the result, the appeal of the Revenue in ITA No

ITA 6649/DEL/2017[2013-14]Status: DisposedITAT Delhi07 Dec 2021AY 2013-14

Bench: Sh. Amit Shukladr. B. R. R. Kumar(Through Video Conferencing) Ita No. 6649/Del/2017 : Asstt. Year : 2013-14 Ita No. 6650/Del/2017 : Asstt. Year : 2014-15 Acit, Vs Pc Jewellers Ltd., Circle-19(2), C-54, Preet Vihar, New Delhi New Delhi-110092 (Appellant) (Respondent) Pan No. Aadcp5443Q Co No. 68/Del/2020 : Asstt. Year : 2013-14 Co No. 74/Del/2020 : Asstt. Year : 2014-15 Pc Jewellers Ltd., Vs Acit, C-54, Preet Vihar, Circle-19(2), New Delhi-110092 New Delhi (Appellant) (Respondent) Pan No. Aadcp5443Q Assessee By : Sh. S. S. Nagar, Ca Revenue By : Sh. Hemant Gupta, Sr. Dr Date Of Hearing: 25.11.2021 Date Of Pronouncement: 07.12.2021

For Appellant: Sh. S. S. Nagar, CAFor Respondent: Sh. Hemant Gupta, Sr. DR
Section 143(2)Section 143(3)Section 194HSection 2(24)(X)Section 40

…al ITA Nos. 6649 & 6650/Del/2017 18 CO Nos. 68 & 70/Del/2020 PC Jewellers Ltd. was used for the purpose of working capital and the same is allowable expenditure.” 28. The Co-ordinate Bench of ITAT Mumbai in the case of Navi Mumbai SEZ (P.) Limited vs. ACIT 54 Taxmann.com 259 wherein it was held “that where the assessee incurred certain expenditure for increase in share capital & entire share capital was used for purchase of trading stock, expenditure incurred was to be allowed as revenue expenditure.” 29. The Co-ordinate Bench of ITAT Chennai in the case of Lakshmi Auto Components Limited vs. DCIT [TM [103 TT…

HARYANA JEWELLERS P.LTD,DELHI vs. ITO, WARD-11(1), NEW DELHI

In the result, the appeal of the assessee stands allowed in

ITA 2315/DEL/2018[2013-14]Status: DisposedITAT Delhi10 Sept 2018AY 2013-14

Bench: Shri N.K.Billaiya & Shri Sudhanshu Srivastavaassessment Year: 2013-14 Haryana Jewellers P. Ltd. Ito, 1157/1124, 1St Floor, Ward-11(1) Kucha Mahajani, Vs New Delhi Chandni Chowk, Delhi-110006 Pan : Aabch7315P Appellant Respondent Assessee By : Shri Repu Daman Thakur, Adv. Revenue By : Shri Ravi Kant Gupta, Sr. Dr Date Of Hearing : 12.06.2018 Date Of Pronouncement :

For Appellant: Shri Repu Daman Thakur, AdvFor Respondent: Shri Ravi Kant Gupta, Sr. DR
Section 132Section 143(2)Section 143(3)Section 153ASection 153A(1)Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’ NEW DELHI BEFORE SHRI N.K.BILLAIYA, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER Assessment Year: 2013-14 Haryana Jewellers P. Ltd. ITO, 1157/1124, 1st Floor, Ward-11(1) Kucha Mahajani, VS New Delhi Chandni Chowk, Delhi-110006 PAN : AABCH7315P Appellant Respondent Assessee by : Shri Repu Daman Thakur, Adv. Revenue by : Shri Ravi Kant Gupta, Sr. DR Date of hearing : 12.06.2018 Date of pronouncement : O R D E R PER SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER : This appeal has been preferred by the assessee against order dated 22/01/2018 pas…

Navi Mumbai SEZ (P.) Limited v. ACIT (54 Taxmann.com 259) — Cited in 7 Judgments | BharatTax