PCIT v. Era Infrastructure (India) Ltd.

M/S. Atlanta Infra Assets Limited, Mumbai vs. DCIT, Circle -9(1)(2), Mumbai

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

Bench: Shri B.R. Baskaran & Shri Narender Kumar Choudhryassessment Year : 2017-18 M/S. Atlanta Infra Assets Dy. Commissioner Of Limited, Income Tax, 501, Supreme Chambers, Vs. Circle-9(1)(2), Off Veer Desai Road, 2Nd Floor, Andheri (East), Aayakar Bhavan, Mumbai Maharshi Karve Road, Pan : Aaccb7416Q Mumbai (Appellant) (Respondent)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “A” BENCH : MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER Assessment Year : 2017-18 M/s. Atlanta Infra Assets Dy. Commissioner of Limited, Income Tax, 501, Supreme Chambers, vs. Circle-9(1)(2), Off Veer Desai Road, 2nd Floor, Andheri (East), Aayakar Bhavan, Mumbai Maharshi Karve Road, PAN : AACCB7416Q Mumbai (Appellant) (Respondent) Assessee by : Shri Malav P. Sheth Revenue by : Shri Umesh Chandra Sinha, Sr. DR Date of Hearing : 27-02-2025 Date of Pronouncement : 28-02-2025 ORDER PER B.R. BASKARAN, A.M : The as…

DCIT-14(1)(1), Mumbai vs. Khorakiwala Holdings and Investments Pvt Ltd, Mumbai

In the result the appeals filed by assessee as well as revenue stands dismissed

Bench: Smt. Beena Pillai () & Shri Omkareshwar Chidara ()

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SMT. BEENA PILLAI (JUDICIAL MEMBER) AND SHRI OMKARESHWAR CHIDARA (ACCOUNTANT MEMBER) I.T.A. No. 4943/Mum/2024 Assessment Year: 2017-18 & CO No. 245/Mum/2024 Assessment Year: 2017-18 DCIT-14(1)(1), Mumbai Vs. M/s. Khorakiwala Room No. 432, 4th Floor, Holdings and Aayakar Bhavan, M.K. Investments Pvt. Road, Ltd. Mumbai-400020 Wockhardt Towers, Bandra Kurla Complex, Bandra (E), Mumbai-400051 PAN: AAACK1955D (Appellant) (Respondent) Appellant by Shri. Pranay Gandhi a/w Shri Anish Thacker Respondent by Shri. Ashish Kumar, SR. A.R. Date of Hearing 04.0…

Deputy Commissioner of Income Tax, Mumbai vs. Welspun Living Limited, Mumbai

In the result, appeal of the revenue is dismissed

Bench: Shri Saktijit Dey, Hon’Ble & Shri Narendra Kumar Billaiya, Hon’Ble

…| आयकर अपीलीय अिधकरण "ायपीठ, मुंबई | IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, HON’BLE VICE PRESIDENT & SHRI NARENDRA KUMAR BILLAIYA, HON’BLE ACCOUNTANT MEMBER I.T.A. No. 3719/Mum/2024 Assessment Years: 2017-18 Deputy Commissioner of Income Welspun Living Limited, Tax, Mumbai Mumbai Vs B Wing, 9th Floor Trade Word, Lower Parel Delisle Road S.O. Maharashtra - 400013 [PAN: AAACW1259N] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Harsh Kapadia & Shri Ajay Nagpal, A/Rs Revenue by : Shri Dr. Kishor Dhule, CIT D/R सुनवाई की तारीख/Date of Hearing : 30/01/2025 घोषण…

M/S Jsw Infrastruture Limited, Mumbai vs. DCIT Circle-5(2)(1), Mumbai

In the result, the appeal of the assessee is allowed

Bench: Shri Om Prakash Kant () & Shri Raj Kumar Chauhan () Assessment Year: 2018-19 M/S Jsw Infrastructure Ltd., Dy. Cit, Circle 5(2)(1), Jsw Centre Bandra Kurla Complex, Aayakar Bhavan, Maharishi Karve Bandra (East), Vs. Road, New Marine Lines, Churchgate, Mumbai-400051. Mumbai-400020. Pan No. Aabcj 6721 D Appellant Respondent

…that the Hon'ble Delhi High Court in the case of Commissioner of Income Tax vs. Era Court in the case of Commissioner of Income Tax vs. Era Court in the case of Commissioner of Income Tax vs. Era Infrastructure (India) Ltd. Infrastructure (India) Ltd. (2022) 448 ITR 674 (Del) and PCIT Vs (2022) 448 ITR 674 (Del) and PCIT Vs Delhi International Airport Pvt. Ltd. (Delhi High Court) (2022)144 i International Airport Pvt. Ltd. (Delhi High Court) (2022)144 i International Airport Pvt. Ltd. (Delhi High Court) (2022)144 taxmann.com 80 (Del) has held the amendment to be prospective. taxmann.com 80 (Del) has held the ame…

M/S Niwas Residential & Commercial Properties Pvt Ltd, Mumbai vs. Principle Commissioner of Income Tax-8, Mumbai

Bench: Shri B.R. Baskaran & Shri Raj Kumar Chauhan

…equired to be made when the assessee has not earned any exempt income. In support of the above said proposition, the Ld.AR placed reliance on the decision rendered by the Hon'ble Delhi High Court in the case of PCIT Vs. Era Infrastructure (India) Ltd., [2022] 448 ITR 674. The Ld.AR submitted that the circular of CBDT relied upon by the PCIT is against the judicial pronouncement and hence, the same is not binding on the AO. With regard to the reliance placed on the amendment to section 14A of the Act brought out by the Finance Act, 2022, the Ld.AR submitted that the Hon'ble Delhi High Court in the above said case…

Sapphire Foods India Limited, Mumbai vs. DCIT, Circle 3(3)(1), Mumbai

In the result the appeal filed by the assessee stands dismissed

Bench: Smt. Beena Pillai, Jm

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SMT. BEENA PILLAI, JM I.T.A. No.3579/Mum/2024 Assessment Year: 2022-23 Sapphire Foods India Vs DCIT, Circle-3(3)(1), Limited . Mumbai. 7th Floor, A Wing, Prism Tower, Link Road, Mind Space, Goregaon, West Maharashtra. PAN:[AANCS5595A] (Respondent) (Appellant) Appellant by Ms. Aarti Sathe, & Ms. Assavari Kadam, AR Respondent by Ms. Pradhanya Golap, Sr. D.R. Date of Hearing 03.12.2024 Date of 13.01.2025 Pronouncement ORDER Per: Smt. Beena Pillai, J.M.: Present appeal is filed by the assessee is against order dated 29/06/2024 passed by NFAC, De…

Dinesh Bhoja Shetty, Mumbai vs. DCIT, Circle 41(2)(1), Mumbai

In the result, the appeal of the assessee is allowed

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary () Assessment Year: 2018-19 Dice Districts (India) Pvt. Ltd., Ito Ward 6(2)(1), 307-308, Midas, Sahar Plaza, Aayakar Bhavan, Vs. Andheri East, Mumbai-400020. Mumbai-400069. Pan No. Aaecd 2751 N Appellant Respondent

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H (SMC)” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI RAHUL CHAUDHARY (JUDICIAL MEMBER) Assessment Year: 2018-19 Dice Districts (India) Pvt. Ltd., ITO Ward 6(2)(1), 307-308, Midas, Sahar Plaza, Aayakar Bhavan, Vs. Andheri East, Mumbai-400020. Mumbai-400069. PAN NO. AAECD 2751 N Appellant Respondent : Mr. Dharan Gandhi Assessee by : Mr. Pravin Salunkhe, Sr. DR Revenue by Date of Hearing : 22/07/2025 : 30/07/2025 Date of pronouncement ORDER PER OM PRAKASH KANT, AM This appeal has been preferred by the assessee against order dated 27.03.2025 pa…

Mudaliar and Sons Hotels Pvt Ltd, Mumbai vs. ACIT Circle 1(2)(2), Mumbai

In the result, the appeal of the assessee is partly allowed for In the result, the appeal of the assessee is partly allowed for In the result, the appeal of the assessee is partly allowed for stati...

Bench: Shri Om Prakash Kant () & Shri Sunil Kumar Singh () Assessment Year: 2013-14 Mudaliar & Sons Hotels Pvt. Ltd., Acit Circle 1(2)(2), 1, Shreyas Madam Cama Road, Aayakar Bhavan, M.K. Road, Vs. Nariman Point, Mumbai-400020. Mumbai-400020. Pan No. Aaccm 6781 D Appellant Respondent

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI SUNIL KUMAR SINGH (JUDICIAL MEMBER) Assessment Year: 2013-14 Mudaliar and Sons Hotels Pvt. Ltd., ACIT Circle 1(2)(2), 1, Shreyas Madam Cama Road, Aayakar Bhavan, M.K. Road, Vs. Nariman Point, Mumbai-400020. Mumbai-400020. PAN NO. AACCM 6781 D Appellant Respondent : Mr. Rajiv Khandelwal Assessee by : Mr. R.R. Makwana, Sr. DR Revenue by : 19/12/2024 Date of Hearing Date of pronouncement : 30/12/2024 ORDER PER OM PRAKASH KANT, AM This appeal by the assessee is directed against order dated 01.06.…