Oriental Insurance Co. Ltd. v. ACIT

Kavita Agarwal, New Delhi vs. ACIT, Central Circle- 19, New Delhi

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’: NEW DELHI (Through Video Conferencing) BEFORE, SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER M/s The Oriental Dy.CIT Insurance Co. Ltd. LTU, A-25/27, Asaf Ali Road, Vs. New Delhi. New Delhi-110 002 PAN –AAACT 0627R (Appellant) (Respondent) Appellant By Sh. Tarandeep Singh, Adv. Respondent by Sh. Pramita M. Biswas, CIT-DR Date of Hearing 04.06.2021 Date of Pronouncement 30.06.2021 ORDER PER SUDHANSHU SRIVASTAVA, JM: The present appeal has been filed by the assessee against the order dated 21st June 2016 pa…

M/S the Oriental Insurance Co. Ltd., New Delhi vs. DCIT, New Delhi

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’: NEW DELHI (Through Video Conferencing) BEFORE, SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER M/s The Oriental Dy.CIT Insurance Co. Ltd. LTU, A-25/27, Asaf Ali Road, Vs. New Delhi. New Delhi-110 002 PAN –AAACT 0627R (Appellant) (Respondent) Appellant By Sh. Tarandeep Singh, Adv. Respondent by Sh. Pramita M. Biswas, CIT-DR Date of Hearing 04.06.2021 Date of Pronouncement 30.06.2021 ORDER PER SUDHANSHU SRIVASTAVA, JM: The present appeal has been filed by the assessee against the order dated 21st June 2016 pa…

ACIT, New Delhi vs. M/S Sahara India Life Insurance Company Ltd., Lucknow

Bench: Shri G.D. Agrawal & Shri Bhavnesh Sainiassessment Year: 2012-13

…ddl. CIT 12 Taxman.com 465 (Mum.), CIT vs. Oriental Insurance Company Limited 260 ITR 91 (Del), Bajaj Allianz General Insurance Co. Ltd. Vs. Addl. CIT 130 TTJ 398 (Pune) and that of the Hon’ble Pune Tribunal in the case of Oriental Insurance Co. Ltd. vs. ACIT 130 TTJ 338 (Del.). 4.2.4 On similar facts my Ld. Predecessor in the case of the appellant in AYs 2006-07 to 2011-12 in Appeal Nos. 136 and 664/09-10, 236/10-11, 398/11-12, 157 and 751/13-14 has decided the issue in favour of the appellant in view of the fact that the provisions of sections 28 to 43 of the Act are not applicable to the case of the appellant…

ACIT, New Delhi vs. M/S. Oriental Insurance Co. Ltd., New Delhi

In the result appeal filed by revenue stands dismissed

Bench: Smt. Beena A Pillai & Shri Prashant Maharishiay: 2007-08

…reliance upon the orders of authorities below. 7. We have perused submissions advanced by both sides in the light of records placed before us. 7.1. It is observed that this Tribunal in assessee’s own case for assessment year 2000-01 and 2001-02 reported in 130 TTJ 338 (supra) has dealt with this issue as under: “ 22. We have considered the rival contentions and gone through the records. The provisions of sec.44 read as under. “44. Insurance business – Notwithstanding anything to the contrary contained in the provisions of this Act relating to the computation of income chargeable under the head ‘ Interest on…