(P) Ltd. v. DCIT

101 Taxmann.com 294Income Tax Appellate Tribunal2019#7312 most cited
16

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2024.

Also reported as

166 ITD 69

Issues it is cited on

transferopportunity of being heardcompanyindiatotal incomebusinessdocumentinterest

Judgments citing (P) Ltd. v. DCIT

PRAGATI POWER CORPORATION LTD,NEW DELHI vs. ACIT, CIRCLE 20(1), NEW DELHI

In the result, the appeal filed by the assessee is partly allowed as indicated above

ITA 1617/DEL/2023[2018-19]Status: DisposedITAT Delhi14 Aug 2024AY 2018-19

Bench: SHRI S.RIFAUR RAHMAN (Accountant Member), SHRI SUDHIR PAREEK (Judicial Member)

Section 115JSection 145(2)Section 32Section 36Section 36(1)(iii)Section 37Section 43ASection 46ASection 80I

…e difference as on the date of Balance Sheet is an item of expenditure u/s 37(1) of the Act. x) Assessee is also relying upon following judgements:- Cooper cooperation (P) Ltd. vs DCIT (2016) 159 ITD 165 (ITAT- Pune) DCIT vs Maddi Lakshmaiah & Co. Ltd. (2017) 166 ITD 69 (Vizag) (ITAT-Vishakhapatnam) Baby Memorial Hospital Ltd. vs ACIT Circle-1(1), Kozhikode (2019) 111 Taxmann.com 189 (ITAT-Cochin) MFAR Hotels & Resorts Ltd. vs ACIT, Circle-1(1), Kochi (2019) 105 taxmann.com 335 (ITAT-Cochin) ACIT Circle-5(1) vs KEI Industries Ltd. (2020) 12 TMI 1190 (ITAT-Del) Hueco Electronics (1) Pvt. Ltd. vs DCIT Circle-11 20…

CLP WIND FARMS (INDIA) PVT. LTD.,NEW DELHI vs. DCIT CIRCLE-1(1)(2),, AHMEDABAD

Appeal of the assessee is allowed

ITA 1606/AHD/2019[2016-17]Status: DisposedITAT Ahmedabad31 Aug 2022AY 2016-17
For Appellant: Shri S. N. Soparkar Sr. AdvFor Respondent: Shri Alokkumar, CIT/D.R
Section 250(6)Section 37(1)

…He further drew our attention to the following case laws pointing that the issue was directly covered by the same. (i) Deep Industries Ltd. vs. DCIT in ITA NO. 2910/Ahd/2017 dated 04/01/2021 (ii) DCIT, Circle-2(1),Guntur vs. Maddi Lakshmaiah &Co. Ltd. [2017] 166 ITD 69 (Visakhapatna-Trib.) (iii) CIT vs. Britannia Industries Ltd. [2015] 63 taxmann.com 16 (iv) CIT vs. Industrial Finance Corporation of India [2009] 185 taxmann.com 296 (Delhi). 8. Ld. D.R. per contra relied on the order of the authorities below contending that • premium was paid on account of loan taken for capital purposes and therefore could not…

CLP WIND FARMS (INDIA) PVT. LTD.,NEW DELHI vs. DCIT CIRCLE-1(1)(2),, AHMEDABAD

Appeal of the assessee is allowed

ITA 1605/AHD/2019[2015-16]Status: DisposedITAT Ahmedabad31 Aug 2022AY 2015-16
For Appellant: Shri S. N. Soparkar Sr. AdvFor Respondent: Shri Alokkumar, CIT/D.R
Section 250(6)Section 37(1)

…He further drew our attention to the following case laws pointing that the issue was directly covered by the same. (i) Deep Industries Ltd. vs. DCIT in ITA NO. 2910/Ahd/2017 dated 04/01/2021 (ii) DCIT, Circle-2(1),Guntur vs. Maddi Lakshmaiah &Co. Ltd. [2017] 166 ITD 69 (Visakhapatna-Trib.) (iii) CIT vs. Britannia Industries Ltd. [2015] 63 taxmann.com 16 (iv) CIT vs. Industrial Finance Corporation of India [2009] 185 taxmann.com 296 (Delhi). 8. Ld. D.R. per contra relied on the order of the authorities below contending that • premium was paid on account of loan taken for capital purposes and therefore could not…

CLP WIND FARMS (INDIA) PVT. LTD.,AHMEDABAD vs. DCIT CIRCLE-1(1)(2),, AHMEDABAD

Appeal of the assessee is allowed

ITA 1110/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad31 Aug 2022AY 2014-15
For Appellant: Shri S. N. Soparkar Sr. AdvFor Respondent: Shri Alokkumar, CIT/D.R
Section 250(6)Section 37(1)

…He further drew our attention to the following case laws pointing that the issue was directly covered by the same. (i) Deep Industries Ltd. vs. DCIT in ITA NO. 2910/Ahd/2017 dated 04/01/2021 (ii) DCIT, Circle-2(1),Guntur vs. Maddi Lakshmaiah &Co. Ltd. [2017] 166 ITD 69 (Visakhapatna-Trib.) (iii) CIT vs. Britannia Industries Ltd. [2015] 63 taxmann.com 16 (iv) CIT vs. Industrial Finance Corporation of India [2009] 185 taxmann.com 296 (Delhi). 8. Ld. D.R. per contra relied on the order of the authorities below contending that • premium was paid on account of loan taken for capital purposes and therefore could not…

M/S TYCO FIRE & SECURITY INDIA PRIVATE LIMITED ,BANGALORE vs. ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE-7(1)(1), BANGALORE

In the result, the appeal filed by assessee stands partly allowed as indicated hereinabove

ITA 3363/BANG/2018[2014-15]Status: DisposedITAT Bangalore30 Mar 2022AY 2014-15

Bench: Shri. Chandra Poojari & Smt. Beena Pillaiit(Tp)A No. 3363/Bang/2018 Assessment Year : 2014-15 M/S. Tyco Fire & The Assistant Security India Pvt. Ltd., Commissioner Of D-601, Rmz Contennial, Income Tax, Kundalahalli Main Road, Circle – 7 (1)(1), Bangalore – 560 048. Vs. Bangalore. Pan: Aabct0087C Appellant Respondent Assessee By : Shri Rajan Vora, Ca : Shri Sumer Singh Meena, Cit Revenue By Dr (Osd) Date Of Hearing : 05-01-2022 Date Of Pronouncement : 30-03-2022 Order Per Beena Pillaipresent Appeal Has Been Filed By Assessee Against The Final Assessment Order Dated 26.10.2018 Passed By The Ld.Acit, Circle – 7(1)(1), Bangalore For Assessment Year 2014-15 On Following Grounds Of Appeal. “Based On The Facts & Circumstances Of The Case & In Law, Tyco Fire & Security India Private Limited (Hereinafter Referred To As "The Appellant"), Respectfully Craves Leave To Prefer An Appeal Against The Appeal Order Passed By The Learned Assessing Officer (Hereinafter Referred To As The "Learned Ao") Dated October 26, 2018 Under Section 143(3) Read With Section 144C Of The Income-Tax Act, 1961 ("The Act") Pursuant To The Directions Dated September 20, 2018 Issued By The Dispute Resolution Panel (Hereinafter Referred To As The "Drp") U/S 144C (5) Of The Act (`The Impugned Order') Inter-Alia On The Following Grounds: That On The Facts & Circumstances Of The Case & In Law:

For Appellant: Shri Rajan Vora, CA
Section 133(6)Section 143(3)Section 144C

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SHRI. CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER IT(TP)A No. 3363/Bang/2018 Assessment Year : 2014-15 M/s. Tyco Fire & The Assistant Security India Pvt. Ltd., Commissioner of D-601, RMZ Contennial, Income Tax, Kundalahalli Main Road, Circle – 7 (1)(1), Bangalore – 560 048. Vs. Bangalore. PAN: AABCT0087C APPELLANT RESPONDENT Assessee by : Shri Rajan Vora, CA : Shri Sumer Singh Meena, CIT Revenue by DR (OSD) Date of Hearing : 05-01-2022 Date of Pronouncement : 30-03-2022 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present a…

M/S CYPRESS SEMICONDUCTOR TECHNOLOGY INDIA PRIVATE LIMITED ,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-2(1)(1), BANGALORE

In the result, appeal of the assessee stands partly allowed

ITA 3133/BANG/2018[2014-15]Status: DisposedITAT Bangalore28 Feb 2022AY 2014-15

Bench: Shri. Chandra Poojari & Smt. Beena Pillaiit(Tp)A No. 3133/Bang/2018 Assessment Year : 2014-15 M/S. Cypress Semiconductor Technology India Pvt. Ltd., The Deputy No. 65/2, Bagmane Laurel, Commissioner Of Block C, Bagmane Tech Park, Income Tax, C.V Raman Nagar, Circle – 2 (1)(1), Bangalore – 560 093. Bangalore. Vs. Pan: Aabcc2470Q Appellant Respondent

For Respondent: Smt. Tanmayee Rajkumar
Section 133(6)Section 92CSection 92D

…tangibles and brands. On the contrary, Ld.CIT DR submitted that, this company should be remanded by following the view taken by coordinate bench of this Tribunal in case of CGI Information Systems and management consultants (P) Ltd. vs DCIT reported in (2019) 101 Taxmann.com 294. We have perused submissions advanced by both sides in light of records placed before us. Ld.CIT DR placed reliance on decision of CGI Information Systems and management consultants (P) Ltd. vs DCIT (supra), wherein this Tribunal observed and decided as under: "9. In respect of the applicability of this Tribunal order for exclusion of La…

M/S EIT SERVICES INDIA PRIVATE LIMITED ,BANGALORE vs. JOINT COMMISSIONER OF INCOME TAX SPECIAL RANGE-2 , BANGALORE

In the result appeal filed by assessee stands partly allowed as indicated hereinabove

ITA 3399/BANG/2018[2014-15]Status: DisposedITAT Bangalore28 Sept 2021AY 2014-15

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year : 2014-15

For Appellant: Shri Padamchand Khincha, C.AFor Respondent: Ms. Neera Malhotra, CIT(DR)
Section 92CSection 92C(3)Section 92F

…tangibles and brands. On the contrary, Ld.CIT DR submitted that, this company should be remanded by following the view taken by coordinate bench of this Tribunal in case of CGI Information Systems and management consultants (P) Ltd. vs DCIT reported in (2019) 101 Taxmann.com 294. We have perused submissions advanced by both sides in light of records placed before us. Ld.CIT DR placed reliance on decision of CGI Information Systems and management consultants (P) Ltd. vs DCIT (supra), wherein this Tribunal observed and decided as under: "9. In respect of the applicability of this Tribunal order for exclusion of Lar…

ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE-3(1)(2), BANGALORE vs. M/S HUAWEI TECHNOLOGIES INDIA PVT LTD , BANGALORE

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

ITA 2140/BANG/2017[2010-11]Status: DisposedITAT Bangalore04 Aug 2021AY 2010-11

Bench: Shri N. V. Vasudevan & Shri B. R. Baskaran

For Appellant: Shri. Alasser Rampurawala, CAFor Respondent: Ms. Neera Malhotra, CIT (DR)(ITAT), Bengaluru
Section 92Section 92(1)Section 92B(1)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N. V. VASUDEVAN, VICE PRESIDENT AND SHRI B. R. BASKARAN, ACCOUNTANT MEMBER Appeal Nos. & Assessment Appellant Respondent Years IT(TP)A No. M/s. Huawei Technologies ACIT, 1940/Bang/2017 India Pvt. Ltd., Circle - 3(1)(2), 2013-14 Sy. No.37, 46, 45/3, 45/4 ETC, Bengaluru. KNo.1540, Divyashree Technopark, Near EPIP Industrial Area, Kundalahalli Village, Bengaluru – 560 037. PAN : AAACH 8599 L ACIT, M/s. Huawei Technologies 2010-11 Circle - 3(1)(2), India Pvt. Ltd., Bengaluru. Bengaluru – 560 037. PAN : AAACH 8599 L M/s. Huawei Technologies ITO,…

HUAWEI TECHNOLOGIES INDIA PVT LTD ,BANGALORE vs. INCOME TAX OFFICER WARD-11(2), BANGALORE

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

ITA 2051/BANG/2017[2010-11]Status: DisposedITAT Bangalore04 Aug 2021AY 2010-11

Bench: Shri N. V. Vasudevan & Shri B. R. Baskaran

For Appellant: Shri. Alasser Rampurawala, CAFor Respondent: Ms. Neera Malhotra, CIT (DR)(ITAT), Bengaluru
Section 92Section 92(1)Section 92B(1)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N. V. VASUDEVAN, VICE PRESIDENT AND SHRI B. R. BASKARAN, ACCOUNTANT MEMBER Appeal Nos. & Assessment Appellant Respondent Years IT(TP)A No. M/s. Huawei Technologies ACIT, 1940/Bang/2017 India Pvt. Ltd., Circle - 3(1)(2), 2013-14 Sy. No.37, 46, 45/3, 45/4 ETC, Bengaluru. KNo.1540, Divyashree Technopark, Near EPIP Industrial Area, Kundalahalli Village, Bengaluru – 560 037. PAN : AAACH 8599 L ACIT, M/s. Huawei Technologies 2010-11 Circle - 3(1)(2), India Pvt. Ltd., Bengaluru. Bengaluru – 560 037. PAN : AAACH 8599 L M/s. Huawei Technologies ITO,…

HUAWEI TECHNOLOGIES INDIA PRIVATE LIMITED ,BANGALORE vs. ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE-3(1)(2), BANGALORE

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

ITA 1940/BANG/2017[2013-14]Status: DisposedITAT Bangalore04 Aug 2021AY 2013-14

Bench: Shri N. V. Vasudevan & Shri B. R. Baskaran

For Appellant: Shri. Alasser Rampurawala, CAFor Respondent: Ms. Neera Malhotra, CIT (DR)(ITAT), Bengaluru
Section 92Section 92(1)Section 92B(1)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N. V. VASUDEVAN, VICE PRESIDENT AND SHRI B. R. BASKARAN, ACCOUNTANT MEMBER Appeal Nos. & Assessment Appellant Respondent Years IT(TP)A No. M/s. Huawei Technologies ACIT, 1940/Bang/2017 India Pvt. Ltd., Circle - 3(1)(2), 2013-14 Sy. No.37, 46, 45/3, 45/4 ETC, Bengaluru. KNo.1540, Divyashree Technopark, Near EPIP Industrial Area, Kundalahalli Village, Bengaluru – 560 037. PAN : AAACH 8599 L ACIT, M/s. Huawei Technologies 2010-11 Circle - 3(1)(2), India Pvt. Ltd., Bengaluru. Bengaluru – 560 037. PAN : AAACH 8599 L M/s. Huawei Technologies ITO,…

M/S. KEI INDUSTRIES LTD.,NEW DELHI vs. DCIT, NEW DELHI

In the result, Ground No.3

ITA 528/DEL/2016[2012-13]Status: DisposedITAT Delhi03 Dec 2020AY 2012-13

Bench: Shri Bhavnesh Saini, J.M. & Shri Anil Chaturvedi, A.M.

For Appellant: Shri Satyan Sethi, AdvocateFor Respondent: Ms. Parul Singh, Sr. D.R

…ect of foreign currency loan used for assets acquired outside India and the indigenous assets and apply provisions of sec. 43A or AS-11(2003) accordingly.” 9.6.3. Order of ITAT, Visakhapatnam Bench in the case of DCIT vs., Maddi Lakshmaiah & CO. Ltd., [2017] 166 ITD 69 (Vizag) in which it was held as under : 14. The provisions of section 43A of the Act, deals with treatment of changes in rate of exchange of currency, where an assessee has acquired any asset, in any previous year from a country outside India for the purpose of business or profession, and in consequence of a change in the rate of exchange during…

ACIT, NEW DELHI vs. M/S. K.E.I. INDUSTRIES LTD., NEW DELHI

In the result, Ground No.3

ITA 1433/DEL/2014[2009-10]Status: DisposedITAT Delhi03 Dec 2020AY 2009-10

Bench: Shri Bhavnesh Saini, J.M. & Shri Anil Chaturvedi, A.M.

For Appellant: Shri Satyan Sethi, AdvocateFor Respondent: Ms. Parul Singh, Sr. D.R

…ect of foreign currency loan used for assets acquired outside India and the indigenous assets and apply provisions of sec. 43A or AS-11(2003) accordingly.” 9.6.3. Order of ITAT, Visakhapatnam Bench in the case of DCIT vs., Maddi Lakshmaiah & CO. Ltd., [2017] 166 ITD 69 (Vizag) in which it was held as under : 14. The provisions of section 43A of the Act, deals with treatment of changes in rate of exchange of currency, where an assessee has acquired any asset, in any previous year from a country outside India for the purpose of business or profession, and in consequence of a change in the rate of exchange during…

M/S BLUE COAT NETWORK (INDIA) PRIVATE LIMITED ,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-1(1)(2), BANGALORE

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

ITA 78/BANG/2019[2014-15]Status: DisposedITAT Bangalore23 Nov 2020AY 2014-15

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariit(Tp)A No.78/Bang/2019 Assessment Year: 2014-15

For Appellant: Shri Ajit Tolani, A.RFor Respondent: Ms. Neera Malhotra, D.R
Section 133(6)Section 143(3)Section 144CSection 92D

…angibles and brands. On the contrary, Ld.CIT DR submitted that, this company should be remanded by following the view taken by coordinate bench of this Tribunal in case of CGI Information Systems and management consultants (P) Ltd. vs DCIT reported in (2019) 101 Taxmann.com 294. We have perused submissions advanced by both sides in light of records placed before us. IT(TP)A No.11/Bang/2019 Blue Coat Network (India) Pvt. Ltd., Bangalore Page 19 of 29 Ld.CIT DR placed reliance on decision of CGI Information Systems and management consultants (P) Ltd. vs DCIT (supra), wherein this Tribunal observed and decided as…

M/S. GOLDMAN SACHS SERVICES PRIVATE LIMITED,BANGALORE vs. JOINT COMMISSIONER OF INCOME TAX, SPECIAL RANGE-3, BANGALORE

In the result, the assessee's appeal is partly allowed for statistical purposes

ITA 2355/BANG/2019[2015-16]Status: DisposedITAT Bangalore15 Jun 2020AY 2015-16

Bench: Shri A.K. Garodia & Shri Pavan Kumar Gadaleit(Tp)A No.2355/Bang/2019 (Assessment Year: 2015-16) M/S. Goldman Sachs Services Pvt. Ltd., Wing A, B & C, Helios Business Park, 150, Orr, Kadubeesanahalli, Bangalore-560103 ….Appellant Pan Aaccg 2435N Vs. Joint Commissioner Of Income Tax, Special Range 3, Bangalore. ……Respondent.

For Appellant: Shri Sharath Rao, C.AFor Respondent: Ms. Neera Malhotra, CIT (D.R)
Section 143(3)Section 144CSection 144C(5)Section 92CSection 92C(3)

…tangibles and brands. On the contrary, Ld.CIT DR submitted that, this company should be remanded by following the view taken by coordinate bench of this Tribunal in case of CGI Information Systems and management consultants (P) Ltd. vs DCIT reported in (2019) 101 Taxmann.com 294. We have perused submissions advanced by both sides in light of records placed before us. Ld.CIT DR placed reliance on decision of CGI Information Systems and management consultants (P) Ltd. vs DCIT (supra), wherein this Tribunal observed and decided as under: "9. In respect of the applicability of this Tribunal order for exclusion of Lar…

M/S CISCO VIDEO TECHNOLOGIES INDIA PVT LTD ,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-2(1)(1), BANGALORE

In the result appeal filed by assessee stands partly allowed

ITA 2503/BANG/2017[2013-14]Status: DisposedITAT Bangalore19 Mar 2020AY 2013-14

Bench: Shri. B. R. Baskaran & Smt. Beena Pillaiit(Tp)A No.2503/Bang/2017 Assessment Year : 2013 – 14

For Appellant: Shri H Padamchand Khincha, C.AFor Respondent: Shri Muzaffar Hussain, CIT - DR
Section 133(6)Section 143Section 144CSection 253Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : BANGALORE BEFORE SHRI. B. R. BASKARAN, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER IT(TP)A No.2503/Bang/2017 Assessment Year : 2013 – 14 M/s Synamedia India Pvt. The Dy. Commissioner of Ltd., Income Tax, (Formerly known as Cisco Circle-2(1)(1), Video Technologies India Pvt. Vs. Bengaluru. Ltd.,) Block 9A & 9B, Pritech Park, Survey No.51-64/4, Sarjapur Outer Ring Road, Bellandur Village, Bengaluru-560 103. PAN – AACCN 1140 K APPELLANT RESPONDENT Appellant by : Shri H Padamchand Khincha, C.A Respondent by : Shri Muzaffar Hussain, CIT - DR Date of He…

M/S ACI WORLWIDE SOLUTIONS PRIVATE LIMITED ,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-1(1)(2), BANGALORE

In the result, appeal of the assessee is partly allowed

ITA 1893/BANG/2017[2013-14]Status: DisposedITAT Bangalore27 Sept 2019AY 2013-14

Bench: Shri N. V. Vasudevan & Shri B. R. Baskaranit(Tp)A No.1893/Bang/2017 Assessment Year : 2013-14 M/S. Aci Worldwide Solutions Vs. Deputy Commissioner Of Pvt. Ltd., Income-Tax, No.9, Salarpuria Cambridge Mall, Circle – 1(1)(2), Cambridge Road, Ulsoor, Bengaluru. Bengaluru – 560 008. Pan : Aaacv 7566 R Appellant Respondent Assessee By : Shri. P. C. Khincha, Ca Revenue By : Ms. Neera Malhotra, Cit-Dr(Itat)(Bengaluru) Date Of Hearing : 24.09.2019 Date Of Pronouncement : 27.09.2019 O R D E R

For Appellant: Shri. P. C. Khincha, CAFor Respondent: Ms. Neera Malhotra, CIT-DR(ITAT)(Bengaluru)
Section 143(3)Section 92

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI N. V. VASUDEVAN, VICE PRESIDENT AND SHRI B. R. BASKARAN, ACCOUNTANT MEMBER IT(TP)A No.1893/Bang/2017 Assessment year : 2013-14 M/s. ACI Worldwide Solutions Vs. Deputy Commissioner of Pvt. Ltd., Income-tax, No.9, Salarpuria Cambridge Mall, Circle – 1(1)(2), Cambridge Road, Ulsoor, Bengaluru. Bengaluru – 560 008. PAN : AAACV 7566 R APPELLANT RESPONDENT Assessee by : Shri. P. C. Khincha, CA Revenue by : Ms. Neera Malhotra, CIT-DR(ITAT)(Bengaluru) Date of hearing : 24.09.2019 Date of Pronouncement : 27.09.2019 O R D E R Per N. V. Vasudevan, Vice…