PCIT v. M/s Era

288 Taxmann 384High Court2022#2240 most cited
51

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2022 to 2026.

Sections most often in play

Section 14ASection 8DSection 143(3)Section 115JBSection 142(1)Section 250Section 143(2)Section 10(34)

Issues it is cited on

section 14(2)goodwill arising on amalgamationsection 9(1)(ii)section 14a disallowancesection 14(a)section 43(6)(c)section 14(1)section 55(2)section 10(33)section 49minimum alternate taxresulting company

Judgments citing PCIT v. M/s Era

Mukand Engineers Limited (Since Merged/Amalgamated With Mukand Limited), Mumbai vs. Assistant Commissioner of Income Tax, Circle-3(2)(1), Mumbai

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

ITA 1246/MUM/2023[2017-2018]Status: DisposedITAT Mumbai17 Aug 2023AY 2017-2018

Bench: Shri G.S. Pannu & Shri Sandeep Singh Karhail

For Appellant: Shri M.A. GohelFor Respondent: Smt. Mahita Nair
Section 115JSection 142(1)Section 143(2)Section 143(3)Section 14ASection 250Section 32

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI G.S. PANNU, PRESIDENT, AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA no.1246/Mum./2023 (Assessment Year : 2017–18) Mukand Engineers Limited (Since merged/amalgamated with Mukand Engineers Limited) ……………. Appellant Bajaj Bhawan, Jamnalal Bajaj Marg 226, Nariman Point, Mumbai 400 021 PAN – AAACM5008R v/s Asstt. Commissioner of Income Tax …………….Respondent Circle–3(2)(1), Mumbai Assessee by : Shri M.A. Gohel Revenue by : Smt. Mahita Nair Date of Hearing – 13/07/2023 Date of Order – 17/08/2023 O R D E R The present appeal has been filed by t…

Emerson Electric Company (India) Private Limited, Mumbai vs. Addl/Jt/Dy/Asstt/CIT/ITO, Delhi

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

ITA 555/MUM/2022[2017-18]Status: DisposedITAT Mumbai14 Aug 2023AY 2017-18

Bench: Shri S. Rifaur Rahman & Shri Sandeep Singh Karhail

For Appellant: Shri Dinesh Bafna a/wFor Respondent: Shri R.S. Srivastav
Section 142(1)Section 143(2)Section 143(3)Section 144C(1)Section 144C(13)Section 144C(5)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA no.555/Mum./2022 (Assessment Year : 2017–18) Emerson Electric Company (India) Pvt. Ltd. Dephi Building, B–Wing, 5th Floor 604, Hiranandani Business Park ……………. Appellant Hiranandani Gardens, Powai Mumbai 400 076 PAN – AAACE1260B v/s Addl. Commissioner of Income Tax ……………. Respondent National Faceless Appeal Centre, Delhi Assessee by : Shri Dinesh Bafna a/w Shri Riddhi Maru and Ms. Kinjal Patel Revenue by : Shri R.S. Srivastav Date of Hearing – 17/05/2023 Da…

The Dy. Commissioner of Income Tax, Central Circle-6(4), Mumbai vs. Indiabulls Distribution Services Limited, Mumbai

In the result, appeal of the learned AO is dismissed

ITA 1552/MUM/2023[2018-2019]Status: DisposedITAT Mumbai24 Jul 2023AY 2018-2019

Bench: Shri Prashant Maharishi, Am & Shri Kuldip Singh, Jm Indiabulls Distribution The Dcit Services Limited Central Circle-6(4) Room No.1925, 19 Th Floor, M-62 & 63, 1St Floor,, Vs. Air India Building, Connaught Place, Nariman Point, Mumbai-400 021 New Delhi-110 001 (Appellant) (Respondent) Pan No. Aacc1090N Assessee By : None Revenue By : Mr. H.M. Bhatt, Dr Date Of Hearing: 20.07.2023 Date Of Pronouncement : 24.07.2023

For Appellant: NoneFor Respondent: Mr. H.M. Bhatt, DR
Section 115JSection 14Section 143Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI KULDIP SINGH, JM Indiabulls Distribution The DCIT Services Limited Central Circle-6(4) Room No.1925, 19 th Floor, M-62 & 63, 1st Floor,, Vs. Air India Building, Connaught Place, Nariman Point, Mumbai-400 021 New Delhi-110 001 (Appellant) (Respondent) PAN No. AACC1090N Assessee by : None Revenue by : Mr. H.M. Bhatt, DR Date of hearing: 20.07.2023 Date of pronouncement : 24.07.2023 O R D E R PER PRASHANT MAHARISHI, AM: 01. ITA number 1552/M/2023 is filed by the Deputy Commissioner of income tax, Central Circle – 6…

DCIT, Circle-1, New Delhi vs. Indian Farmers Fertiliser Cooperative Limited, New Delhi

In the result, appeal of the assessee is allowed

ITA 885/DEL/2021[2016-17]Status: DisposedITAT Delhi10 Feb 2023AY 2016-17

Bench: Sh. Anil Chaturvedi & Sh. Anubhav Sharmadcit Vs. Indian Farmers Fertiliser Circle – 1 Cooperative Limited New Delhi C-1, Iffco Sadan, District Centre Sake Place, Pan No. Aaaai 0050 M New Delhi – 110 017 (Appellant) (Respondent) & Indian Farmers Fertiliser Vs. Dcit Cooperative Limited Circle – 31(1), C-1, Iffco Sadan, District New Delhi Centre Sake Place, New Delhi – 110 017 Pan No. Aaaa 10050 M (Appellant) (Respondent) Assessee By Shri Tarandeep Singh, Adv. Revenue By Smt. Abha Rani Singh, Cit-(Dr) Date Of Hearing: 06.12.2022 Date Of Pronouncement: 10.02.2023

Section 143(3)Section 14ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’, NEW DELHI BEFORE SH. ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SH. ANUBHAV SHARMA, JUDICIAL MEMBER DCIT Vs. Indian Farmers Fertiliser Circle – 1 Cooperative Limited New Delhi C-1, Iffco Sadan, District Centre Sake Place, PAN No. AAAAI 0050 M New Delhi – 110 017 (APPELLANT) (RESPONDENT) And Indian Farmers Fertiliser Vs. DCIT Cooperative Limited Circle – 31(1), C-1, Iffco Sadan, District New Delhi Centre Sake Place, New Delhi – 110 017 PAN No. AAAA 10050 M (APPELLANT) (RESPONDENT) Assessee by Shri Tarandeep Singh, Adv. Revenue by Smt. Abha Rani Singh, CIT-(DR) Date…

Indian Farmers Fertiliser Cooperative Ltd., New Delhi vs. DCIT, Circle-31(1), New Delhi

In the result, appeal of the assessee is allowed

ITA 757/DEL/2021[2016-17]Status: DisposedITAT Delhi10 Feb 2023AY 2016-17

Bench: Sh. Anil Chaturvedi & Sh. Anubhav Sharmadcit Vs. Indian Farmers Fertiliser Circle – 1 Cooperative Limited New Delhi C-1, Iffco Sadan, District Centre Sake Place, Pan No. Aaaai 0050 M New Delhi – 110 017 (Appellant) (Respondent) & Indian Farmers Fertiliser Vs. Dcit Cooperative Limited Circle – 31(1), C-1, Iffco Sadan, District New Delhi Centre Sake Place, New Delhi – 110 017 Pan No. Aaaa 10050 M (Appellant) (Respondent) Assessee By Shri Tarandeep Singh, Adv. Revenue By Smt. Abha Rani Singh, Cit-(Dr) Date Of Hearing: 06.12.2022 Date Of Pronouncement: 10.02.2023

Section 143(3)Section 14ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’, NEW DELHI BEFORE SH. ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SH. ANUBHAV SHARMA, JUDICIAL MEMBER DCIT Vs. Indian Farmers Fertiliser Circle – 1 Cooperative Limited New Delhi C-1, Iffco Sadan, District Centre Sake Place, PAN No. AAAAI 0050 M New Delhi – 110 017 (APPELLANT) (RESPONDENT) And Indian Farmers Fertiliser Vs. DCIT Cooperative Limited Circle – 31(1), C-1, Iffco Sadan, District New Delhi Centre Sake Place, New Delhi – 110 017 PAN No. AAAA 10050 M (APPELLANT) (RESPONDENT) Assessee by Shri Tarandeep Singh, Adv. Revenue by Smt. Abha Rani Singh, CIT-(DR) Date…

Group Housing Development Corporation Pvt. Ltd., Mumbai vs. DCIT - CC -5(4), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 1893/MUM/2019[2015-16]Status: DisposedITAT Mumbai06 Jan 2023AY 2015-16

Bench: The Regulatory Authorities. In View Of The Continuous Non-Cooperation From The Side Of The Assessee, We Deem It Fit To Dispose Of This Appeal By Hearing The Ld. Dr & Based On The Materials Available On Record.

Section 115JSection 143(3)Section 14ASection 234B

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘G‘ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI M.BALAGANESH, ACCOUNTANT MEMBER M/s. Group Housing Vs. Dy. Commissioner of Development Corporation Income Tax Pvt. Ltd. Central Circle-5(4) Room No.1, 3rd Floor Room No.1927, 19th Floor Capri, Anant Kanekar Marg Air India Building Bandra (E) Nariman Point Mumbai – 400 051 Mumbai – 400 021 PAN/GIR No.AAACG9011G (Appellant) .. (Respondent) Assessee by None Revenue by Shri H.K. Lal Date of Hearing 03/01/2023 Date of Pronouncement 06/01/2023 आदेश / O R D E R PER M. BALAGANESH (A.M): This appeal in ITA No.…

M/S Serveall Construction Pvt. Ltd., Vasai vs. Dy. CIT Central 5(4), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 1892/MUM/2019[2015-16]Status: DisposedITAT Mumbai06 Jan 2023AY 2015-16

Bench: The Regulatory Authorities. In View Of The Continuous Non-Cooperation From The Side Of The Assessee, We Deem It Fit To Dispose Of This Appeal By Hearing The Ld. Dr & Based On The Materials Available On Record.

Section 115JSection 143(3)Section 14ASection 234BSection 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘G‘ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI M.BALAGANESH, ACCOUNTANT MEMBER M/s. Serveall Construction Vs. Dy. Commissioner of Pvt. Ltd. Income Tax Dewan Tower, Central Circle 5(4) Room No.1927, 19th Floor Navghar, Vasai Road Vasai (W) Air India Building Thane- 401 202 Nariman Point Mumbai – 400 021 PAN/GIR No.AADCS4763Q (Appellant) .. (Respondent) Assessee by None Revenue by Shri H.K. Lal Date of Hearing 03/01/2023 Date of Pronouncement 06/01/2023 आदेश / O R D E R PER M. BALAGANESH (A.M): This appeal in ITA No.1892/Mum/2019 for A.Y.2015-16 aris…

Keystone Realtors Pvt Ltd, Mumbai vs. Dy CIT CC 2(4), Mumbai

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

ITA 611/MUM/2020[2014-15]Status: DisposedITAT Mumbai14 Nov 2022AY 2014-15

Bench: Shri Prashant Maharishi & Shri Sandeep Singh Karhail

For Appellant: Shri Naresh KumarFor Respondent: Shri Rakesh Ranjan
Section 14ASection 250Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No.3004/Mum./2019 ITA No.611/Mum./2020 (Assessment Year : 2013–14) (Assessment Year : 2014–15) ITA No.4229/Mum./2019 ITA No.1228/Mum./2020 (Assessment Year : 2015–16) (Assessment Year : 2015–16) Keystone Realtors Pvt. Ltd. (Merged Entity: Rustomjee Construction Pvt. Ltd.) ……………. Appellant 702, Natraj, M.V. Road W.E. Highway, Andheri (East) Mumbai 400 069 PAN – AAACK2499Q v/s Dy. Commissioner of Income Tax ……………. Respondent Circle–(2)4, Mumbai Assessee by :…

Keystone Realtors Pvt Ltd., Mumbai vs. Dy CIT CC 2(4), Mumbai

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

ITA 1228/MUM/2020[2015-16]Status: DisposedITAT Mumbai14 Nov 2022AY 2015-16

Bench: Shri Prashant Maharishi & Shri Sandeep Singh Karhail

For Appellant: Shri Naresh KumarFor Respondent: Shri Rakesh Ranjan
Section 14ASection 250Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No.3004/Mum./2019 ITA No.611/Mum./2020 (Assessment Year : 2013–14) (Assessment Year : 2014–15) ITA No.4229/Mum./2019 ITA No.1228/Mum./2020 (Assessment Year : 2015–16) (Assessment Year : 2015–16) Keystone Realtors Pvt. Ltd. (Merged Entity: Rustomjee Construction Pvt. Ltd.) ……………. Appellant 702, Natraj, M.V. Road W.E. Highway, Andheri (East) Mumbai 400 069 PAN – AAACK2499Q v/s Dy. Commissioner of Income Tax ……………. Respondent Circle–(2)4, Mumbai Assessee by :…

Keystone Realtors Pvt Ltd., Mumbai vs. DCIT, Central Circle-2(4), Mumbai

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

ITA 4229/MUM/2019[2015-16]Status: DisposedITAT Mumbai14 Nov 2022AY 2015-16

Bench: Shri Prashant Maharishi & Shri Sandeep Singh Karhail

For Appellant: Shri Naresh KumarFor Respondent: Shri Rakesh Ranjan
Section 14ASection 250Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No.3004/Mum./2019 ITA No.611/Mum./2020 (Assessment Year : 2013–14) (Assessment Year : 2014–15) ITA No.4229/Mum./2019 ITA No.1228/Mum./2020 (Assessment Year : 2015–16) (Assessment Year : 2015–16) Keystone Realtors Pvt. Ltd. (Merged Entity: Rustomjee Construction Pvt. Ltd.) ……………. Appellant 702, Natraj, M.V. Road W.E. Highway, Andheri (East) Mumbai 400 069 PAN – AAACK2499Q v/s Dy. Commissioner of Income Tax ……………. Respondent Circle–(2)4, Mumbai Assessee by :…

Keystone Realtors Private Limited, Mumbai vs. Deputy Commissioner of Income Tax - Central Circle 2(4), Mumbai

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

ITA 3004/MUM/2019[2013-14]Status: DisposedITAT Mumbai14 Nov 2022AY 2013-14

Bench: Shri Prashant Maharishi & Shri Sandeep Singh Karhail

For Appellant: Shri Naresh KumarFor Respondent: Shri Rakesh Ranjan
Section 14ASection 250Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No.3004/Mum./2019 ITA No.611/Mum./2020 (Assessment Year : 2013–14) (Assessment Year : 2014–15) ITA No.4229/Mum./2019 ITA No.1228/Mum./2020 (Assessment Year : 2015–16) (Assessment Year : 2015–16) Keystone Realtors Pvt. Ltd. (Merged Entity: Rustomjee Construction Pvt. Ltd.) ……………. Appellant 702, Natraj, M.V. Road W.E. Highway, Andheri (East) Mumbai 400 069 PAN – AAACK2499Q v/s Dy. Commissioner of Income Tax ……………. Respondent Circle–(2)4, Mumbai Assessee by :…