Padmini Products P Ltd. v. DCIT, 2 Products P Ltd vs DCIT

277 Taxmann 22High Court2021#9626 most cited
11

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2021 to 2025.

Issues it is cited on

section 43(6)(c)section 55(2)substance over formsection 49section 43(6)transferee companytransferor companydcf methodsection 55section 43(1)commercial rightsgoing concern

Judgments citing Padmini Products P Ltd. v. DCIT, 2 Products P Ltd vs DCIT

Rexel India Private Limited, Pune vs. Deputy Commissioner of Income Tax, Pune

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

ITA 981/PUN/2024[AY 2016-17]Status: DisposedITAT Pune05 May 2025
Section 143(2)Section 32(1)Section 43(1)Section 43(6)

…आयकर अपीलीय अधिकरण “बी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL "B" BENCH, PUNE BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER आयकर अपील सं. / ITA No.981/PUN/2024 निर्धारण वर्ष / Assessment Year: 2016-17 Rexel India Private Limited, Office No. 407-414, 4th Floor, Insignia, 46, Sasoon Road, Pune-411001 Maharashtra PAN AAFCR6724C Vs. DCIT, PUNE Appellant/Assessee Respondent/Revenue Assessee by Department by Date of hearing Date of Pronouncement Shri Nikhil Pathak Shri Mallikarjun Utture, CIT 05/02/2025 05/05/2025 आदेश / ORDER PER MS. ASTHA CHANDRA, JM The appeal…

Dn Solutions (India) Private Limited, Bangalore vs. The Income Tax Officer, Ward 2(1)(3), Bangalore

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

ITA 439/BANG/2024[2017-18]Status: DisposedITAT Bangalore24 Jun 2024AY 2017-18

Bench: Shri Chandra Poojari & Shri Prakash Chand Yadavassessment Years : 2017-18 Dn Solutions (India) Private Limited, Vs. The Income Tax Officer, Ward – 2(1)(3), No.82, Jakkur Village, Yelahanka, Bangalore. Hobli Bangalore-560 064. Pan – Aafcd 7715 F Appellant Respondent Assessee By : Shri Ashik Shah & Sri Vinay Jain, Cas Revenue By : Shri Neha Sahay, Addl. Cit (Dr) Date Of Hearing : 20.06.2024 Date Of Pronouncement : 24.06.2024 O R D E R Per Shri Prakash Chand Yadavthe Present Appeal Of The Assessee Is Arising From The Order Passed By The Nfac, Delhi Dated 17/01/2024 In Din No. Itba/Nfac/S/ 250/2023-24/1059828155(1) For The Assessment Year 2017-18. 2. The Assessee, M/S Dn Solution India Private Limited Formerly Known As Doosan Machine Tools India Private Limited Is A Company Incorporated On July 05, 2016 & Is Engaged In The Business Of Trading In Parts & Spares Used In Machine Tools & Other Business Support Service Activities. 3. The Assessee Fled Its Return Of Income For Year Under Consideration On 29/11/2017 Declaring An Income Of Rs.18,58,390/-. The Case Of The Assessee Was Selected For Scrutiny After Issuing Page 2 Of 8 Statutory Notices. During The Course Of Assessment Proceedings, The Ao Made 4 Additions Mentioned As Under:-

For Appellant: Shri Ashik Shah & Sri Vinay Jain, CAsFor Respondent: Shri Neha Sahay, Addl. CIT (DR)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI PRAKASH CHAND YADAV, JUDICIAL MEMBER Assessment Years : 2017-18 DN Solutions (India) Private Limited, Vs. The Income Tax Officer, Ward – 2(1)(3), No.82, Jakkur Village, Yelahanka, Bangalore. Hobli Bangalore-560 064. PAN – AAFCD 7715 F APPELLANT RESPONDENT Assessee by : Shri Ashik Shah & Sri Vinay Jain, CAs Revenue by : Shri Neha Sahay, Addl. CIT (DR) Date of hearing : 20.06.2024 Date of Pronouncement : 24.06.2024 O R D E R PER SHRI PRAKASH CHAND YADAV, JUDICIAL MEMBER The present appeal of the asses…

ACIT-2(2)(1), Mmumbai vs. M/S. Jics Logistic Limited, Mumbai

In the result, the appeal of the revenue for assessment year the appeal of the revenue for assessment year the appeal of the revenue for assessment year

ITA 1781/MUM/2023[2017-18]Status: DisposedITAT Mumbai29 Nov 2023AY 2017-18

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 2011-12 & Assessment Year: 2012-13 &

For Appellant: Mr. Satyaprakash Singh

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) Assessment Year: 2011-12 & Assessment Year: 2012-13 & ITA Nos. 1761 to 1763/MUM/2023 Assessment Year: 2013-14 to 2015-16 & ITA Nos. 1780 & 1781/MUM/2023 Assessment Year: 2016-17 & 2017-18 & Assessment Year: 2018-19 ACIT-2(2)(1), M/s Jics Logistic Ltd., Room No. 545, 5th floor, 403, 4th floor, Classic Pentagon, Vs. Aayakar Bhavan, Andheri (E), Mumbai-400020. Mumbai-400069. PAN No. AACCJ 2178 F Appellant Respondent CO No. 105/Mum/2023 (Arising out of ITA No. 1763/…

ACIT-2(2)(1), Mmumbai vs. M/S. Jics Logistic Limited, Mumbai

In the result, the appeal of the revenue for assessment year the appeal of the revenue for assessment year the appeal of the revenue for assessment year

ITA 1780/MUM/2023[2016-14]Status: DisposedITAT Mumbai29 Nov 2023AY 2016-14

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 2011-12 & Assessment Year: 2012-13 &

For Appellant: Mr. Satyaprakash Singh

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) Assessment Year: 2011-12 & Assessment Year: 2012-13 & ITA Nos. 1761 to 1763/MUM/2023 Assessment Year: 2013-14 to 2015-16 & ITA Nos. 1780 & 1781/MUM/2023 Assessment Year: 2016-17 & 2017-18 & Assessment Year: 2018-19 ACIT-2(2)(1), M/s Jics Logistic Ltd., Room No. 545, 5th floor, 403, 4th floor, Classic Pentagon, Vs. Aayakar Bhavan, Andheri (E), Mumbai-400020. Mumbai-400069. PAN No. AACCJ 2178 F Appellant Respondent CO No. 105/Mum/2023 (Arising out of ITA No. 1763/…

ACIT-2(2)(1), Mmumbai vs. M/S. Jics Logistic Limited, Mumbai

In the result, the appeal of the revenue for assessment year the appeal of the revenue for assessment year the appeal of the revenue for assessment year

ITA 1779/MUM/2023[2012-13]Status: DisposedITAT Mumbai29 Nov 2023AY 2012-13

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 2011-12 & Assessment Year: 2012-13 &

For Appellant: Mr. Satyaprakash Singh

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) Assessment Year: 2011-12 & Assessment Year: 2012-13 & ITA Nos. 1761 to 1763/MUM/2023 Assessment Year: 2013-14 to 2015-16 & ITA Nos. 1780 & 1781/MUM/2023 Assessment Year: 2016-17 & 2017-18 & Assessment Year: 2018-19 ACIT-2(2)(1), M/s Jics Logistic Ltd., Room No. 545, 5th floor, 403, 4th floor, Classic Pentagon, Vs. Aayakar Bhavan, Andheri (E), Mumbai-400020. Mumbai-400069. PAN No. AACCJ 2178 F Appellant Respondent CO No. 105/Mum/2023 (Arising out of ITA No. 1763/…

ACIT-2(2)(1), Mmumbai vs. M/S. Jics Logistic Limited, Mumbai

In the result, the appeal of the revenue for assessment year the appeal of the revenue for assessment year the appeal of the revenue for assessment year

ITA 1764/MUM/2023[2018-19]Status: DisposedITAT Mumbai29 Nov 2023AY 2018-19

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 2011-12 & Assessment Year: 2012-13 &

For Appellant: Mr. Satyaprakash Singh

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) Assessment Year: 2011-12 & Assessment Year: 2012-13 & ITA Nos. 1761 to 1763/MUM/2023 Assessment Year: 2013-14 to 2015-16 & ITA Nos. 1780 & 1781/MUM/2023 Assessment Year: 2016-17 & 2017-18 & Assessment Year: 2018-19 ACIT-2(2)(1), M/s Jics Logistic Ltd., Room No. 545, 5th floor, 403, 4th floor, Classic Pentagon, Vs. Aayakar Bhavan, Andheri (E), Mumbai-400020. Mumbai-400069. PAN No. AACCJ 2178 F Appellant Respondent CO No. 105/Mum/2023 (Arising out of ITA No. 1763/…

ACIT-2(2)(1), Mmumbai vs. M/S. Jics Logistic Limited, Mumbai

In the result, the appeal of the revenue for assessment year the appeal of the revenue for assessment year the appeal of the revenue for assessment year

ITA 1763/MUM/2023[2015-16]Status: DisposedITAT Mumbai29 Nov 2023AY 2015-16

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 2011-12 & Assessment Year: 2012-13 &

For Appellant: Mr. Satyaprakash Singh

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) Assessment Year: 2011-12 & Assessment Year: 2012-13 & ITA Nos. 1761 to 1763/MUM/2023 Assessment Year: 2013-14 to 2015-16 & ITA Nos. 1780 & 1781/MUM/2023 Assessment Year: 2016-17 & 2017-18 & Assessment Year: 2018-19 ACIT-2(2)(1), M/s Jics Logistic Ltd., Room No. 545, 5th floor, 403, 4th floor, Classic Pentagon, Vs. Aayakar Bhavan, Andheri (E), Mumbai-400020. Mumbai-400069. PAN No. AACCJ 2178 F Appellant Respondent CO No. 105/Mum/2023 (Arising out of ITA No. 1763/…

ACIT-2(2)(1), Mmumbai vs. M/S. Jics Logistic Limited, Mumbai

In the result, the appeal of the revenue for assessment year the appeal of the revenue for assessment year the appeal of the revenue for assessment year

ITA 1762/MUM/2023[2014-15]Status: DisposedITAT Mumbai29 Nov 2023AY 2014-15

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 2011-12 & Assessment Year: 2012-13 &

For Appellant: Mr. Satyaprakash Singh

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) Assessment Year: 2011-12 & Assessment Year: 2012-13 & ITA Nos. 1761 to 1763/MUM/2023 Assessment Year: 2013-14 to 2015-16 & ITA Nos. 1780 & 1781/MUM/2023 Assessment Year: 2016-17 & 2017-18 & Assessment Year: 2018-19 ACIT-2(2)(1), M/s Jics Logistic Ltd., Room No. 545, 5th floor, 403, 4th floor, Classic Pentagon, Vs. Aayakar Bhavan, Andheri (E), Mumbai-400020. Mumbai-400069. PAN No. AACCJ 2178 F Appellant Respondent CO No. 105/Mum/2023 (Arising out of ITA No. 1763/…

ACIT-2(2)(1), Mmumbai vs. M/S. Jics Logistic Limited, Mumbai

In the result, the appeal of the revenue for assessment year the appeal of the revenue for assessment year the appeal of the revenue for assessment year

ITA 1761/MUM/2023[2013-14]Status: DisposedITAT Mumbai29 Nov 2023AY 2013-14

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 2011-12 & Assessment Year: 2012-13 &

For Appellant: Mr. Satyaprakash Singh

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) Assessment Year: 2011-12 & Assessment Year: 2012-13 & ITA Nos. 1761 to 1763/MUM/2023 Assessment Year: 2013-14 to 2015-16 & ITA Nos. 1780 & 1781/MUM/2023 Assessment Year: 2016-17 & 2017-18 & Assessment Year: 2018-19 ACIT-2(2)(1), M/s Jics Logistic Ltd., Room No. 545, 5th floor, 403, 4th floor, Classic Pentagon, Vs. Aayakar Bhavan, Andheri (E), Mumbai-400020. Mumbai-400069. PAN No. AACCJ 2178 F Appellant Respondent CO No. 105/Mum/2023 (Arising out of ITA No. 1763/…

ACIT-2(2)(1), Mmumbai vs. M/S. Jics Logistic Limited, Mumbai

In the result, the appeal of the revenue for assessment year the appeal of the revenue for assessment year the appeal of the revenue for assessment year

ITA 1760/MUM/2023[2011-12]Status: DisposedITAT Mumbai29 Nov 2023AY 2011-12

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 2011-12 & Assessment Year: 2012-13 &

For Appellant: Mr. Satyaprakash Singh

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) Assessment Year: 2011-12 & Assessment Year: 2012-13 & ITA Nos. 1761 to 1763/MUM/2023 Assessment Year: 2013-14 to 2015-16 & ITA Nos. 1780 & 1781/MUM/2023 Assessment Year: 2016-17 & 2017-18 & Assessment Year: 2018-19 ACIT-2(2)(1), M/s Jics Logistic Ltd., Room No. 545, 5th floor, 403, 4th floor, Classic Pentagon, Vs. Aayakar Bhavan, Andheri (E), Mumbai-400020. Mumbai-400069. PAN No. AACCJ 2178 F Appellant Respondent CO No. 105/Mum/2023 (Arising out of ITA No. 1763/…

M/S Padmini Products (P) Ltd vs. The Deputy Commissioner of Income Tax

In the result, the appeal is allowed

ITA/853/2018HC Karnataka23 Aug 2021

Bench: ALOK ARADHE,HEMANT CHANDANGOUDAR

Section 260Section 260ASection 32(1)Section 43(1)

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 23RD DAY OF AUGUST, 2021 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE HEMANT CHANDANGOUDAR ITA NO.853 OF 2018 BETWEEN: M/S PADMINI PRODUCTS (P) LTD., NO.157, K KAMARAJ ROAD, BENGALURU-560 042, (REPRESENTED BY ITS DIRECTOR, SRI.PRABHU KIRAN, AGED ABOUT 63 YEARS, S/O LATE NAGARAJ N VEMULKAR) PAN: AADCP 1790 L. ... APPELLANT (BY SRI SHARATH, ADVOCATE FOR SRI K.K.CHYTHANYA, ADVOCATE ) AND: 1. THE DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-5(1)(2), BMTC BUILDING, 5TH BL…

Padmini Products P Ltd. v. DCIT, 2 Products P Ltd vs DCIT (277 Taxmann 22) — Cited in 11 Judgments | BharatTax