(P.) Ltd. v. CIT

56 ITR 52Supreme Court of India1965#693 most cited

What is (P.) Ltd. v. CIT authority for?

Expenditure is revenue if incurred for operating a business to earn profit, even if an incidental enduring advantage results; it is capital if it creates an asset or an enduring advantage for the entire business structure.

146

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2011 to 2026.

Also referred to as

Bombay Steam Navigation Co. v. CIT · 56 ITR 52 · Supreme Court · 1965 · revenue expenditure · capital expenditure · enduring benefit · Section 37(1) · profits and gains of business or profession · deductibility of business expenses

Sections most often in play

Section 143(3)Section 37Section 132Section 144Section 144BSection 147Section 148Section 153A

Issues it is cited on

enduring benefitsection 92bsection 17capital expenditurerevenue expendituresection 37(1)transfer pricing adjustmentassociated enterprisesprofits and gains of business or professionsection 37associated enterprisedispute resolution panel

Judgments citing (P.) Ltd. v. CIT

DCIT Circle 1, Tirunelveli vs. Rmkv Fabrics Pvt. Ltd., Tirunelveli

In the result, appeal filed by the Revenue in ITA No

ITA 1624/CHNY/2017[2013-14]Status: DisposedITAT Chennai30 Apr 2018AY 2013-14

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…rded as interest. The interest payable on a loan of money not any other asset acquired under a contract. Reliance in this regard can be placed on the decision of Hon’ble Supreme Court in the case of Bombay Steam Navigation Co. [1953] (P.) Ltd. v. CIT [1965] 56 ITR 52 (SC). :- 21 -: 6.3 The another important point to be noted is that the assessee firm had not credited the goodwill, know-how to the capital accounts of the partner. In other words, it is a device adopted by the respondent- assessee and as well as respondent-assessee to claim deduction in the hands of the company and benefit the partners of the…

DCIT Circle 1, Tirunelveli vs. Rmkv Fabrics Pvt. Ltd., Tirunelveli

In the result, appeal filed by the Revenue in ITA No

ITA 1623/CHNY/2017[2012-13]Status: DisposedITAT Chennai30 Apr 2018AY 2012-13

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…rded as interest. The interest payable on a loan of money not any other asset acquired under a contract. Reliance in this regard can be placed on the decision of Hon’ble Supreme Court in the case of Bombay Steam Navigation Co. [1953] (P.) Ltd. v. CIT [1965] 56 ITR 52 (SC). :- 21 -: 6.3 The another important point to be noted is that the assessee firm had not credited the goodwill, know-how to the capital accounts of the partner. In other words, it is a device adopted by the respondent- assessee and as well as respondent-assessee to claim deduction in the hands of the company and benefit the partners of the…

DCIT Circle 1, Tirunelveli vs. Rmkv Silks Pvt. Ltd., Tirunelveli

In the result, appeal filed by the Revenue in ITA No

ITA 1622/CHNY/2017[2013-14]Status: DisposedITAT Chennai30 Apr 2018AY 2013-14

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…rded as interest. The interest payable on a loan of money not any other asset acquired under a contract. Reliance in this regard can be placed on the decision of Hon’ble Supreme Court in the case of Bombay Steam Navigation Co. [1953] (P.) Ltd. v. CIT [1965] 56 ITR 52 (SC). :- 21 -: 6.3 The another important point to be noted is that the assessee firm had not credited the goodwill, know-how to the capital accounts of the partner. In other words, it is a device adopted by the respondent- assessee and as well as respondent-assessee to claim deduction in the hands of the company and benefit the partners of the…

DCIT Circle 1, Tirunelveli vs. Rmkv Silks Pvt. Ltd., Tirunelveli

In the result, appeal filed by the Revenue in ITA No

ITA 1621/CHNY/2017[2012-13]Status: DisposedITAT Chennai30 Apr 2018AY 2012-13

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…rded as interest. The interest payable on a loan of money not any other asset acquired under a contract. Reliance in this regard can be placed on the decision of Hon’ble Supreme Court in the case of Bombay Steam Navigation Co. [1953] (P.) Ltd. v. CIT [1965] 56 ITR 52 (SC). :- 21 -: 6.3 The another important point to be noted is that the assessee firm had not credited the goodwill, know-how to the capital accounts of the partner. In other words, it is a device adopted by the respondent- assessee and as well as respondent-assessee to claim deduction in the hands of the company and benefit the partners of the…

Rm.K.V.Fabrics Private Limited, Tirunelveli vs. DCIT Circle 1(1), Tirunelveli

In the result, appeal filed by the Revenue in ITA No

ITA 1594/CHNY/2017[2013-14]Status: DisposedITAT Chennai30 Apr 2018AY 2013-14

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…rded as interest. The interest payable on a loan of money not any other asset acquired under a contract. Reliance in this regard can be placed on the decision of Hon’ble Supreme Court in the case of Bombay Steam Navigation Co. [1953] (P.) Ltd. v. CIT [1965] 56 ITR 52 (SC). :- 21 -: 6.3 The another important point to be noted is that the assessee firm had not credited the goodwill, know-how to the capital accounts of the partner. In other words, it is a device adopted by the respondent- assessee and as well as respondent-assessee to claim deduction in the hands of the company and benefit the partners of the…

Rm.K.V.Silks Private Limited, Tirunelveli vs. DCIT Circle 1, Tirunelveli

In the result, appeal filed by the Revenue in ITA No

ITA 1593/CHNY/2017[2013-14]Status: DisposedITAT Chennai30 Apr 2018AY 2013-14

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…rded as interest. The interest payable on a loan of money not any other asset acquired under a contract. Reliance in this regard can be placed on the decision of Hon’ble Supreme Court in the case of Bombay Steam Navigation Co. [1953] (P.) Ltd. v. CIT [1965] 56 ITR 52 (SC). :- 21 -: 6.3 The another important point to be noted is that the assessee firm had not credited the goodwill, know-how to the capital accounts of the partner. In other words, it is a device adopted by the respondent- assessee and as well as respondent-assessee to claim deduction in the hands of the company and benefit the partners of the…

Vinod Kumar Mittal, Beawar vs. ITO, Ajmer

In the result, the appeal of the assessee is partly allowed

ITA 783/JPR/2016[2013-14]Status: DisposedITAT Jaipur09 Feb 2018AY 2013-14
For Appellant: Shri Mahendra GargieyaFor Respondent: Shri R.A. Verma, Addl. CIT - DR
Section 2(22)Section 2(22)(e)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES , JAIPUR Jh fot; ikWy jko] U;kf;d lnL; ,o Jh HkkxpUn] ys[kk lnL; lnL; ds le{k BEFORE: SHRI VIJAY PAUL RAO, JM & SHRI BHAGCHAND, AM vk;dj vihy la-@ITA No. 783/JP/2016 fu/kZkj.k o"kZ@Assessment Year: 2013-14 cuke Shri Vinod Kumar Mittal The ITO Vs. Prop: M/s. V.M. Enterprises Ward- 2(3) Near Krishi Mandi, Bhegera Road, Ajmer Kekri -305 404 LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ADFPM 5878 E vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by: Shri Mahendra Gargieya jktLo dh vksj ls@ Revenue…

DCIT, Cir-4(1), Kolkata vs. M/S Engo Tea Company Ltd., Kolkata

In the result, the appeal of the Revenue is dismissed

ITA 894/KOL/2015[2012-2013]Status: DisposedITAT Kolkata04 Aug 2017AY 2012-2013

Bench: Hon’Ble Shri N.V. Vasudevan, Jm & Shri M.Balaganesh, Am ] I.T.A No. 894/Kol/2015 Assessment Year : 2012-13 Dcit, Circle-4(1), Kolkata -Vs- M/S Engo Tea Company Ltd. [Pan: Aaace6393H] (Appellant) (Respondent)

For Appellant: Shri Sallong Yadav, Addl. CIT DRFor Respondent: Shri Sunil Surana, FCA
Section 143(3)

…diate return or acquisition of assets which are not of lasting value and are likely to get exhausted or consumed in the process of the return or a very limited number of returns. The Hon'ble Supreme Court in Bombay Steam Navigation Company vs. CIT reported in 56 ITR 52 (SC) has held that if the outgoing or expenditure is so related to the carrying on or conduct of the business, that it may be regarded as an integral part of the profit-earning process and not for acquisition of an asset or a right of a permanent character, the possession of which is a condition of the carrying on of the business, the expenditure m…

Deepak Vegpro (P) Ltd., Alwar vs. ACIT, Alwar

In the result ground No. 1

ITA 110/JPR/2014[2009-10]Status: DisposedITAT Jaipur24 Apr 2017AY 2009-10
Section 2(22)(e)

…n the ambit of section 2(22)(e). The transaction of loan involves lending delivery by one party & receipt by another party of sum of money upon express or implied agreement to repay it with or without interest. In case of Bombay Steam Navigation Co. (P.) Ltd. 56 ITR 52, 57 (SC), it was held that a loan of money results in debt but every debt does not involve a loan. Liability to pay a debt may arise from diverse sources & loan is only one of such source. Every creditor who is entitled to receive a debt cannot be regarded as a lender. In case of Ardee Finvset (P.) Ltd. Vs. DCIT 79 ITD 547 (Trib.) (Del.) it was hel…

Gateway Terminals India P.Ltd, Navi Mumbai vs. DCIT 5(1), Mumbai

In the result, appeal filed by the assessee in ITA No

ITA 3595/MUM/2016[2009-10]Status: DisposedITAT Mumbai06 Apr 2017AY 2009-10

Bench: Shri C.N. Prasad & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 3595/Mum/2016 ("नधा"रण वष" / Assessment Year : 2009-10) Gateway Terminals India Pvt. Dy. Commissioner Of बनाम/ Ltd., Income Tax, 5(1), V. Gti House, Jawaharlal Nehru Aaykar Bhavan, Port, M.K. Road, Sheva, District Uran, Mumbai. Navi Mumbai – 400 707. "थायी लेखा सं./Pan : Aaccg1899E .. (अपीलाथ" /Appellant) (""यथ" / Respondent)

For Appellant: Shri Kiran NisarFor Respondent: Shri B.S. Bist, DR
Section 115JSection 143(3)

…iness, that is to say, the expenditure incurred shall be for the carrying on of the business and the assessee shall incur it his capacity was a person carrying on the business." Bombay Steam Navigation Co. ( 1953) P. Ltd. v. Commissioner of Income-tax [1965] 56 ITR 52 ; [1965] 1 SCR 770 (SC) was another case cited before us, where the Supreme Court was of the view that transaction of acquisition of assets was closely related to the commencement and carrying on of the assessee's business and interest paid on the unpaid balance of the consideration for the assets acquired had, in the normal course, to be regarded…

DCIT 19(3), Mumbai vs. Wadhwa Constructions, Mumbai

The appeal of the Revenue is dismissed

ITA 4470/MUM/2013[2008-09]Status: DisposedITAT Mumbai05 Apr 2017AY 2008-09
Section 2Section 271(1)(c)

…pediency or not is a question that has to be decided from the point of view of the businessman and not by the subjective standard of reasonableness of the Revenue. As observed by the, Supreme Court in Bombay Steam Navigation Co. (1953) Put. Ltd. v. CIT [19651 56 ITR 52, the question must be viewed in the larger context of business necessity or commercial expediency. No abstract or pedantic view can be taken in the matter. 10. Applying these tests to the facts of the present case, it is clear that the payment of compensation made by the assessee to its erstwhile sole selling agents for loss of the sole selling ag…

DCIT Cir 7(1) vs. M/S Novartis India Ltd

ITA 5258/MUM/2003[1997 - 98]Status: DisposedITAT Mumbai25 Jan 2017
For Appellant: S/Shri J.D. Mistry & Nitesh JoshiFor Respondent: S/Shri P.R. Ghosh & K.V. Vispute- DR

…r the purpose of the business of the assessee In view of the said finding and also in view of the decision of this Court in Bombay Steam ITA.s/5238/03;5258/03;6224/04;5979/04;6225/04 ; C.O.s249/04 & 112/05-Novartis Navigation Co (1953) (P) Ltd Vs CIT (1965) 56 ITR 52 (SC), we are of the opinion that the Tribunal was right in its conclusion The decision in Bombay Steam Navigation (supra) also pertains to amalgamation of two shipping companies The assessee-company took over the assets of the other company and part of the price was treated as a loan secured by a promissory note and hypothecation of all movable pro…

DCIT 10(2)(2), Mumbai vs. Aditya Birla Minacs Worldwide Ltd, Mumbai

In the result, appeal of the assessee is allowed on this ground

ITA 4790/MUM/2015[2009-10]Status: DisposedITAT Mumbai25 Aug 2016AY 2009-10

Bench: Shri R.C. Sharma & Shri Amit Shukla

For Appellant: Shri Rajan VoraFor Respondent: Rupinder Bror CIT (DR)
Section 143Section 143(3)Section 154Section 92C

…अददत्मा बफयरा भीनाक्स वर्ल्डवाइ् लरलभटे् 1 Aditya Birla Minacs Worldwide Limited ITA No. 620 & 610/Mum/2013 ITA No. 4276 & 4790/Mum/2015 आयकर अपीऱीय अधिकरण “के” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K”, MUMBAI BEFORE SHRI R.C. SHARMA, ACCOUNTANT MEMBER AND SHRI AMIT SHUKLA, JUDICIAL MEMBER ITA No. : 620/Mum/2013 (Assessment year: 2008-09) अददत्मा बफयरा भीनाक्स वर्ल्डवाइ् लरलभटे् Vs JT CIT 8(1), R.NO.210, 2ND FLOOR, AAYAKAR Aditya Birla Minacs Worldwide Limited, BHAVAN M K Marg, Teritex Bldg, Saki Vihar Road, Sakinaka Mumbai -400 020 Andheri (East), Mumbai -400 072 स्थमी रेखा…

Minacs P. Ltd, Mumbai vs. DCIT 10(1)(1), Mumbai

In the result, appeal of the assessee is allowed on this ground

ITA 4276/MUM/2015[2009-10]Status: DisposedITAT Mumbai25 Aug 2016AY 2009-10

Bench: Shri R.C. Sharma & Shri Amit Shukla

For Appellant: Shri Rajan VoraFor Respondent: Rupinder Bror CIT (DR)
Section 143Section 143(3)Section 154Section 92C

…अददत्मा बफयरा भीनाक्स वर्ल्डवाइ् लरलभटे् 1 Aditya Birla Minacs Worldwide Limited ITA No. 620 & 610/Mum/2013 ITA No. 4276 & 4790/Mum/2015 आयकर अपीऱीय अधिकरण “के” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K”, MUMBAI BEFORE SHRI R.C. SHARMA, ACCOUNTANT MEMBER AND SHRI AMIT SHUKLA, JUDICIAL MEMBER ITA No. : 620/Mum/2013 (Assessment year: 2008-09) अददत्मा बफयरा भीनाक्स वर्ल्डवाइ् लरलभटे् Vs JT CIT 8(1), R.NO.210, 2ND FLOOR, AAYAKAR Aditya Birla Minacs Worldwide Limited, BHAVAN M K Marg, Teritex Bldg, Saki Vihar Road, Sakinaka Mumbai -400 020 Andheri (East), Mumbai -400 072 स्थमी रेखा…

Aditya Birla Minacs Worldwide Ltd, Mumbai vs. Jt CIT OSD 8(1), Mumbai

In the result, appeal of the assessee is allowed on this ground

ITA 620/MUM/2013[2008-09]Status: DisposedITAT Mumbai25 Aug 2016AY 2008-09

Bench: Shri R.C. Sharma & Shri Amit Shukla

For Appellant: Shri Rajan VoraFor Respondent: Rupinder Bror CIT (DR)
Section 143Section 143(3)Section 154Section 92C

…अददत्मा बफयरा भीनाक्स वर्ल्डवाइ् लरलभटे् 1 Aditya Birla Minacs Worldwide Limited ITA No. 620 & 610/Mum/2013 ITA No. 4276 & 4790/Mum/2015 आयकर अपीऱीय अधिकरण “के” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K”, MUMBAI BEFORE SHRI R.C. SHARMA, ACCOUNTANT MEMBER AND SHRI AMIT SHUKLA, JUDICIAL MEMBER ITA No. : 620/Mum/2013 (Assessment year: 2008-09) अददत्मा बफयरा भीनाक्स वर्ल्डवाइ् लरलभटे् Vs JT CIT 8(1), R.NO.210, 2ND FLOOR, AAYAKAR Aditya Birla Minacs Worldwide Limited, BHAVAN M K Marg, Teritex Bldg, Saki Vihar Road, Sakinaka Mumbai -400 020 Andheri (East), Mumbai -400 072 स्थमी रेखा…

JCIT (OSD) 8(1), Mumbai vs. Aditya Birla Minacs Worldwide Ltd ( Formelry Known As Transworks Information Services Ltd), Mumbai

In the result, appeal of the assessee is allowed on this ground

ITA 610/MUM/2013[2008-09]Status: DisposedITAT Mumbai25 Aug 2016AY 2008-09

Bench: Shri R.C. Sharma & Shri Amit Shukla

For Appellant: Shri Rajan VoraFor Respondent: Rupinder Bror CIT (DR)
Section 143Section 143(3)Section 154Section 92C

…अददत्मा बफयरा भीनाक्स वर्ल्डवाइ् लरलभटे् 1 Aditya Birla Minacs Worldwide Limited ITA No. 620 & 610/Mum/2013 ITA No. 4276 & 4790/Mum/2015 आयकर अपीऱीय अधिकरण “के” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K”, MUMBAI BEFORE SHRI R.C. SHARMA, ACCOUNTANT MEMBER AND SHRI AMIT SHUKLA, JUDICIAL MEMBER ITA No. : 620/Mum/2013 (Assessment year: 2008-09) अददत्मा बफयरा भीनाक्स वर्ल्डवाइ् लरलभटे् Vs JT CIT 8(1), R.NO.210, 2ND FLOOR, AAYAKAR Aditya Birla Minacs Worldwide Limited, BHAVAN M K Marg, Teritex Bldg, Saki Vihar Road, Sakinaka Mumbai -400 020 Andheri (East), Mumbai -400 072 स्थमी रेखा…

ACIT, Sonepat vs. M/S. Atlas Cycles (Haryana) Ltd., Sonepat

In the result ITA Nos. 2484/Del/2011 and 4049/Del/2013 preferred by the department are dismissed

ITA 4049/DEL/2013[2008-09]Status: DisposedITAT Delhi29 Jul 2016AY 2008-09

Bench: Shri G.D. Agrawal, Hon’Ble & Shri Sudhanshu Srivastava

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’ NEW DELHI BEFORE SHRI G.D. AGRAWAL, HON’BLE VICE PRESIDENT & SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER ITA No.-784/Del/2010 (Assessment Year: 2006-07) Atlas Cycles (Haryana) Ltd. vs ACIT Atlas Road, Industrial Area Sonepat Circle Sonepat. Haryana AABCA8412C ITA No.- 913/Del/2010 (Assessment Year: 2006-07) ACIT vs Atlas Cycles (Haryana) Ltd. Circle Atlas Road, Industrial Area Sonepat Sonepat. AABCA8412C ITA Nos.-2490 & 2491/Del/2011 (Assessment Year: 2003-04) DCIT vs Atlas Cycle (Haryana) Ltd. Sonepat Circle Sonepat Sonepat AABCA8412C ITA No.-2489/Del/2011…

ACIT, Sonepat vs. M/S Atlas Cycles (Haryana) Ltd., Sonepat

In the result ITA Nos. 2484/Del/2011 and 4049/Del/2013 preferred by the department are dismissed

ITA 4000/DEL/2013[2010-11]Status: DisposedITAT Delhi29 Jul 2016AY 2010-11

Bench: Shri G.D. Agrawal, Hon’Ble & Shri Sudhanshu Srivastava

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’ NEW DELHI BEFORE SHRI G.D. AGRAWAL, HON’BLE VICE PRESIDENT & SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER ITA No.-784/Del/2010 (Assessment Year: 2006-07) Atlas Cycles (Haryana) Ltd. vs ACIT Atlas Road, Industrial Area Sonepat Circle Sonepat. Haryana AABCA8412C ITA No.- 913/Del/2010 (Assessment Year: 2006-07) ACIT vs Atlas Cycles (Haryana) Ltd. Circle Atlas Road, Industrial Area Sonepat Sonepat. AABCA8412C ITA Nos.-2490 & 2491/Del/2011 (Assessment Year: 2003-04) DCIT vs Atlas Cycle (Haryana) Ltd. Sonepat Circle Sonepat Sonepat AABCA8412C ITA No.-2489/Del/2011…

ACIT, Sonepat vs. M/S. Atlas Cycles (Haryana) Ltd., Sonepat

In the result ITA Nos. 2484/Del/2011 and 4049/Del/2013 preferred by the department are dismissed

ITA 2132/DEL/2012[2009-10]Status: DisposedITAT Delhi29 Jul 2016AY 2009-10

Bench: Shri G.D. Agrawal, Hon’Ble & Shri Sudhanshu Srivastava

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’ NEW DELHI BEFORE SHRI G.D. AGRAWAL, HON’BLE VICE PRESIDENT & SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER ITA No.-784/Del/2010 (Assessment Year: 2006-07) Atlas Cycles (Haryana) Ltd. vs ACIT Atlas Road, Industrial Area Sonepat Circle Sonepat. Haryana AABCA8412C ITA No.- 913/Del/2010 (Assessment Year: 2006-07) ACIT vs Atlas Cycles (Haryana) Ltd. Circle Atlas Road, Industrial Area Sonepat Sonepat. AABCA8412C ITA Nos.-2490 & 2491/Del/2011 (Assessment Year: 2003-04) DCIT vs Atlas Cycle (Haryana) Ltd. Sonepat Circle Sonepat Sonepat AABCA8412C ITA No.-2489/Del/2011…

Addl. CIT, Sonepat vs. M/S Atlas Cycles Haryana Ltd., Sonepat

In the result ITA Nos. 2484/Del/2011 and 4049/Del/2013 preferred by the department are dismissed

ITA 3473/DEL/2011[2008-09]Status: DisposedITAT Delhi29 Jul 2016AY 2008-09

Bench: Shri G.D. Agrawal, Hon’Ble & Shri Sudhanshu Srivastava

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’ NEW DELHI BEFORE SHRI G.D. AGRAWAL, HON’BLE VICE PRESIDENT & SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER ITA No.-784/Del/2010 (Assessment Year: 2006-07) Atlas Cycles (Haryana) Ltd. vs ACIT Atlas Road, Industrial Area Sonepat Circle Sonepat. Haryana AABCA8412C ITA No.- 913/Del/2010 (Assessment Year: 2006-07) ACIT vs Atlas Cycles (Haryana) Ltd. Circle Atlas Road, Industrial Area Sonepat Sonepat. AABCA8412C ITA Nos.-2490 & 2491/Del/2011 (Assessment Year: 2003-04) DCIT vs Atlas Cycle (Haryana) Ltd. Sonepat Circle Sonepat Sonepat AABCA8412C ITA No.-2489/Del/2011…