M/S. Honda Siel Power Products Ltd., Gautam Budh Nagar vs. ACIT, New Delhi
In the result the appeal filed by the assessee is dismissed
ITA 2299/DEL/2014[2007-08]Status: DisposedITAT Delhi23 Oct 2020AY 2007-08
Bench: Shri R.K. Panda & Shri Kuldip Singhassessment Year: 2007-08 Honda Siel Power Products Ltd., Vs Acit, Plot No.5, Sector-41 (Kasna), Circle-12(1), Greater Noida Industrial New Delhi. Development Area, Gautam Budh Nagar Pan: Aaach8464L (Appellant) (Respondent) Assessee By : Shri Neeraj Jain, Advocate Ms Shaily Gupta, Ca & Ms Mrinal Goyal, Ca Revenue By : Ms Sunit Singh, Cit-Dr Date Of Hearing : 12.10.2020 Date Of Pronouncement : 23.10.2020 Order Per R.K. Panda, Am: This Appeal Filed By The Assessee Is Directed Against The Order Dated 14Th February 2014 Passed U/S 263 By The Cit, Delhi-4, Delhi, For Assessment Year 2007-08. 2. Facts Of The Case, In Brief, Are That The Assessee Is A Company Engaged In The Business Of Manufacturing Of Portable Generating Sets, Ic Engines, Water Pumping Sets & Manufacture & Processing Of Pressure Die-Casting Parts. It Filed It'S Return Of Income On 27Th October 2007 Declaring Nil Income. Subsequently, The Assessee Filed A Revised Return On 29Th October 2007 Declaring Total Income At Rs.31,49,18,923/-. The Ao Passed The Order Under Section 143(3) Read With Section 144C Of The Act On 24Th October 2011, Determining The Total Income Of The Assessee At Rs.44,78,49,680/- Wherein He Made Addition Of Rs.13,29,30,660/- Under Various Heads Such As Royalty, Technical Guidance, Expert Commission & On Account Of Tp Adjustment.
For Appellant: Shri Neeraj Jain, AdvocateFor Respondent: Ms Sunit Singh, CIT-DR
Section 143(3)Section 144CSection 234BSection 263Section 43B
…r assessment year 2010-11: ITA No. 636/Del/2015 viii. Decision of the Delhi Bench of the Tribunal in assessee’s own case for assessment year 2011-12: ITA No. 1573/Del/2016 ix. Decision of the Pune Bench of the Tribunal in the case of Orient (Goa) Ltd. v DCIT: 66 ITD 479 x. Decision of the Pune Bench of the Tribunal in the case of J R. Agarwal v ACIT: 75 ITD 270 xi. Decision of the Bombay Bench of the Tribunal in the case of Trustees of Parsi Panchayat Funds & Properties v DIT: 57 ITD 328 xii. Decision of the Bombay High Court in the case of Virendra Kumar Jhamb v N.K. Vohra: 222 CTR 88 12 15. The ld. DR, on the…
