PCIT v. Reliance Natural Resource Ltd.

111 Taxmann.com 413High Court2019#5181 most cited

What is PCIT v. Reliance Natural Resource Ltd. authority for?

Expenditure incurred for issuing FCCB (Foreign Currency Convertible Bonds) is revenue expenditure as it is an expense for raising a loan, irrespective of future conversion into equity. A loan given by an assessee to its subsidiary is a capital asset under Section 2(14) of the Income Tax Act.

22

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2021 to 2025.

Also referred to as

PCIT v Reliance Natural Resource Ltd · FCCB · revenue expenditure · raising loan · capital asset · loan to subsidiary · Section 2(14) · Section 14A

Sections most often in play

Section 115JBSection 115USection 14ASection 244ASection 271(1)(c)Section 36(1)(vii)Section 36(1)(viia)Section 36(1)(viii)

Issues it is cited on

section 50(1)section 80absection 54esection 70(2)section 10(15)section 80msection 10(33)section 14a(1)section 54eclong-term capital assetsection 36(1)(viii)section 111a

Judgments citing PCIT v. Reliance Natural Resource Ltd.

VINAY TARACHAND CHAWLA,MUMBAI vs. PRINCIPAL COMMISSIONER OF INCOME TAX - 6, MUMBAI

In the result, the appeal of the assessee is allowed

ITA 3371/MUM/2025[2020-21]Status: DisposedITAT Mumbai26 Sept 2025AY 2020-21
Section 2(47)Section 263Section 36(1)(vii)

…oss on account of waiver of right of receiving the loan is also\napproved by the Hon'ble Bombay High Court in the case of CIT vs.\nSiemens Nixdorf Information System GmbH [2020] 114\nTaxmann.com 531 (Bombay) and PCIT V. Reliance Natural\nResources Ltd. [2019] 111 Taxmann.com 413 (Bombay), wherein\nthe Hon'ble jurisdictional High Court held that loan given by the\nassessee to its subsidiary company would be covered by the\nmeaning of 'capital asset' u/s 2(14) of the Act. It was contended that\nthe learned PCIT's general proposition that loans or receivables\nare excluded from the definition of capital asset unless…

ACIT-2(3)(1), MUMBAI vs. HDFC BANK LTD ( MERGED ENTITY HDFC INVESTMENTS LIMITED ), MUMBAI

ITA 2980/MUM/2024[2014-15]Status: DisposedITAT Mumbai28 Jan 2025AY 2014-15

Bench: Shri Anikesh Banerjee & Shri Girish Agrawal

For Appellant: Shri Nitesh Joshi, Advocate a

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH MUMBAI BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA Nos.4315 and 4316/MUM/2007 Assessment Years: 2002-03 and 2003-04 ITA Nos.3861 and 3862/Mum/2009 Assessment Years: 2004-05 and 2005-06 ITA Nos.5033/Mum/2010, 5442/Mum/2011, 2868/Mum/2012 Assessment Years: 2006-07 to 2008-09 ITA Nos.2093, 5885, 2609, 2610 and 4983/Mum/2017 Assessment Years: 2009-10 to 2013-14 ITA Nos.2665 and 2666/Mum/2024 Assessment Years: 2014-15 and 2015-16 ITA Nos.1890, 1891, 1892, 1893 and 3717/Mum/2023 and Assessment Years: 2…

HDFC BANK LIMITED (AS SUCCESSOR TO HDFC LTD),MUMBAI vs. DCIT 2(3)(1), MUMBAI

ITA 2665/MUM/2024[2015-16]Status: DisposedITAT Mumbai28 Jan 2025AY 2015-16

Bench: Shri Anikesh Banerjee & Shri Girish Agrawal

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH MUMBAI BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA Nos.4315 and 4316/MUM/2007 Assessment Years: 2002-03 and 2003-04 ITA Nos.3861 and 3862/Mum/2009 Assessment Years: 2004-05 and 2005-06 ITA Nos.5033/Mum/2010, 5442/Mum/2011, 2868/Mum/2012 Assessment Years: 2006-07 to 2008-09 ITA Nos.2093, 5885, 2609, 2610 and 4983/Mum/2017 Assessment Years: 2009-10 to 2013-14 ITA Nos.2665 and 2666/Mum/2024 Assessment Years: 2014-15 and 2015-16 ITA Nos.1890, 1891, 1892, 1893 and 3717/Mum/2023 and Assessment Year…

ACIT-2(3)(1), MUMBAI vs. HDFC BANK LIMITED (MERGED ENTITY HOUSING DEVELOPMENT FINANCE CORPORATION LIMITED), MUMBAI

In the result, appeals of both, assessee and revenue are decided \nas per the table below:\n\nSr

ITA 2597/MUM/2024[2020-21]Status: DisposedITAT Mumbai28 Jan 2025AY 2020-21

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH MUMBAI \nBEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER \nAND \nSHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER \nITA Nos.4315 and 4316/MUM/2007 \n Assessment Years: 2002-03 and 2003-04 \n\nITA Nos.3861 and 3862/Mum/2009 \n Assessment Years: 2004-05 and 2005-06 \n\nITA Nos.5033/Mum/2010, 5442/Mum/2011, 2868/Mum/2012 \n Assessment Years: 2006-07 to 2008-09 \nITA Nos.2093, 5885, 2609, 2610 and 4983/Mum/2017 \n Assessment Years: 2009-10 to 2013-14 \nITA Nos.2665 and 2666/Mum/2024 \n Assessment Years: 2014-15 and 2015-16 \nITA Nos.1890, 1891, 1892, 1893 and 3717…

ACIT-1(1)(1), MUMBAI vs. M/S. HOUSING DEVELOPMENT FINANCE CORPORATION LTD., DELHI

ITA 2049/MUM/2023[2016-17]Status: DisposedITAT Mumbai28 Jan 2025AY 2016-17

Bench: Shri Anikesh Banerjee & Shri Girish Agrawal

…HDFC Bank Ltd. ITA No.4315/MUM/2007 and Ors. AYs 2002-03 to 2020-21 IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH MUMBAI BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA Nos. 4315 and 4316/MUM/2007 Assessment Years: 2002-03 and 2003-04 ITA Nos. 3861 and 3862/Mum/2009 Assessment Years: 2004-05 and 2005-06 ITA Nos. 5033/Mum/2010, 5442/Mum/2011, 2868/Mum/2012 Assessment Years: 2006-07 to 2008-09 ITA Nos. 2093, 5885, 2609, 2610 and 4983/Mum/2017 Assessment Years: 2009-10 to 2013-14 ITA Nos. 2665 and 2666/Mum/2024 Assessment Years: 2014-15 and 2015-1…

ACIT-1(1)(1), MUMBAI vs. M/S. HOUSING DEVELOPMENT FINANCE CORPORATION LTD., DELHI

ITA 2047/MUM/2023[2018-19]Status: DisposedITAT Mumbai28 Jan 2025AY 2018-19

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH MUMBAI \nBEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER \nAND \nSHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER \nITA Nos.4315 and 4316/MUM/2007 \n Assessment Years: 2002-03 and 2003-04 \nITA Nos.3861 and 3862/Mum/2009 \n Assessment Years: 2004-05 and 2005-06 \nITA Nos.5033/Mum/2010, 5442/Mum/2011, 2868/Mum/2012 \n Assessment Years: 2006-07 to 2008-09 \nITA Nos.2093, 5885, 2609, 2610 and 4983/Mum/2017 \n Assessment Years: 2009-10 to 2013-14 \nITA Nos.2665 and 2666/Mum/2024 \n Assessment Years: 2014-15 and 2015-16 \nITA Nos.1890, 1891, 1892, 1893 and 3717/Mum…

ACIT-1(1)(1), MUMBAI vs. M/S HOUSING DEVELOPMENT FINANCE CORPORATION LTD, MUMBAI

ITA 2046/MUM/2023[2017-2018]Status: DisposedITAT Mumbai28 Jan 2025AY 2017-2018

Bench: Shri Anikesh Banerjee & Shri Girish Agrawal

For Appellant: Shri Nitesh Joshi, Advocate and

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH MUMBAI BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA Nos.4315 and 4316/MUM/2007 Assessment Years: 2002-03 and 2003-04 ITA Nos.3861 and 3862/Mum/2009 Assessment Years: 2004-05 and 2005-06 ITA Nos.5033/Mum/2010, 5442/Mum/2011, 2868/Mum/2012 Assessment Years: 2006-07 to 2008-09 ITA Nos.2093, 5885, 2609, 2610 and 4983/Mum/2017 Assessment Years: 2009-10 to 2013-14 ITA Nos.2665 and 2666/Mum/2024 Assessment Years: 2014-15 and 2015-16 ITA Nos.1890, 1891, 1892, 1893 and 3717/Mum/2023 and Assessment Years: 201…

HDFC BANK LIMITED (AS SUCCESSOR TO HOUSING DEVELOPMENT FINANCE CORPORATION LTD.),MUMBAI vs. DCIT, RANGE-1(1)(2), MUMBAI

ITA 1890/MUM/2023[2016-17]Status: DisposedITAT Mumbai28 Jan 2025AY 2016-17

Bench: Shri Anikesh Banerjee & Shri Girish Agrawal

For Appellant: Shri Nitesh Joshi

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH MUMBAI BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA Nos.4315 and 4316/MUM/2007 Assessment Years: 2002-03 and 2003-04 ITA Nos.3861 and 3862/Mum/2009 Assessment Years: 2004-05 and 2005-06 ITA Nos.5033/Mum/2010, 5442/Mum/2011, 2868/Mum/2012 Assessment Years: 2006-07 to 2008-09 ITA Nos.2093, 5885, 2609, 2610 and 4983/Mum/2017 Assessment Years: 2009-10 to 2013-14 ITA Nos.2665 and 2666/Mum/2024 Assessment Years: 2014-15 and 2015-16 ITA Nos.1890, 1891, 1892, 1893 and 3717/Mum/2023 and Assessment Year…

DCIT RANGE-1(1)(2), MUMBAI vs. HOUSING DEVELOPMENT FINANCE CORPORATION LTD, MUMBAI

ITA 5110/MUM/2017[2013-14]Status: DisposedITAT Mumbai28 Jan 2025AY 2013-14

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH MUMBAI \nBEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER \nAND \nSHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER \n\nITA Nos.4315 and 4316/MUM/2007 \n Assessment Years: 2002-03 and 2003-04 \n\nITA Nos.3861 and 3862/Mum/2009 \n Assessment Years: 2004-05 and 2005-06 \n\nITA Nos.5033/Mum/2010, 5442/Mum/2011, 2868/Mum/2012 \n Assessment Years: 2006-07 to 2008-09 \n\nITA Nos.2093, 5885, 2609, 2610 and 4983/Mum/2017 \n Assessment Years: 2009-10 to 2013-14 \n\nITA Nos.2665 and 2666/Mum/2024 \n Assessment Years: 2014-15 and 2015-16 \n\nITA Nos.1890, 1891, 1892, 1893…

HDFC BANK LIMITED (AS SUCCESSOR TO HOUSING DEVELOPMENT FINANCE CORPORATION LTD),MUMBAI vs. DCIT RANGE-1(1)(2), MUMBAI

ITA 4983/MUM/2017[2013-14]Status: DisposedITAT Mumbai28 Jan 2025AY 2013-14

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH MUMBAI\nBEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER\nAND\nSHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER\nITA Nos.4315 and 4316/MUM/2007\n Assessment Years: 2002-03 and 2003-04\n\nITA Nos.3861 and 3862/Mum/2009\n Assessment Years: 2004-05 and 2005-06\n\nITA Nos.5033/Mum/2010, 5442/Mum/2011, 2868/Mum/2012\n Assessment Years: 2006-07 to 2008-09\n\nITA Nos.2093, 5885, 2609, 2610 and 4983/Mum/2017\n Assessment Years: 2009-10 to 2013-14\n\nITA Nos.2665 and 2666/Mum/2024\n Assessment Years: 2014-15 and 2015-16\n\nITA Nos.1890, 1891, 1892, 1893 and 3717/Mum/202…

DCIT - 1(1)(2), MUMBAI vs. HOUSING DEVELOPMENT FINANCE CORPORARTION LTD., MUMBAI

In the result, appeals of both, assessee and revenue are decided \nas per the table below: \n\nSr

ITA 2861/MUM/2017[2011-12]Status: DisposedITAT Mumbai28 Jan 2025AY 2011-12

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH MUMBAI \nBEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER \nAND \nSHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER \n\nITA Nos.4315 and 4316/MUM/2007 \n Assessment Years: 2002-03 and 2003-04 \n\nITA Nos.3861 and 3862/Mum/2009 \n Assessment Years: 2004-05 and 2005-06 \n\nITA Nos.5033/Mum/2010, 5442/Mum/2011, 2868/Mum/2012 \n Assessment Years: 2006-07 to 2008-09 \n\nITA Nos.2093, 5885, 2609, 2610 and 4983/Mum/2017 \n Assessment Years: 2009-10 to 2013-14 \n\nITA Nos.2665 and 2666/Mum/2024 \n Assessment Years: 2014-15 and 2015-16 \n\nITA Nos.1890, 1891, 1892, 1893…

HDFC BANK LIMITED (AS SUCCESSOR TO HOUSING DEVELOPMENT FINANCE CORPORATION LTD),MUMBAI vs. DCIT RG 1(1), MUMBAI

In the result, appeals of both, assessee and revenue are decided \nas per the table below: \n\nSr

ITA 2609/MUM/2017[2011-12]Status: DisposedITAT Mumbai28 Jan 2025AY 2011-12

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH MUMBAI \nBEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER \nAND \nSHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER \n\nITA Nos.4315 and 4316/MUM/2007 \n Assessment Years: 2002-03 and 2003-04 \n\nITA Nos.3861 and 3862/Mum/2009 \n Assessment Years: 2004-05 and 2005-06 \n\nITA Nos.5033/Mum/2010, 5442/Mum/2011, 2868/Mum/2012 \n Assessment Years: 2006-07 to 2008-09 \n\nITA Nos.2093, 5885, 2609, 2610 and 4983/Mum/2017 \n Assessment Years: 2009-10 to 2013-14 \n\nITA Nos.2665 and 2666/Mum/2024 \n Assessment Years: 2014-15 and 2015-16 \n\nITA Nos.1890, 1891, 1892, 1893…

DCIT 1(1)(2), MUMBAI vs. HOUSING DEVELOPMENT FINANCE CORPORATION LTD, MUMBAI

Accordingly, ground so raised for Assessment \nYear 2004-05 is dismissed as infructuous

ITA 2326/MUM/2017[2009-10]Status: DisposedITAT Mumbai28 Jan 2025AY 2009-10

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH MUMBAI \nBEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER \nAND \nSHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER \n\nITA Nos.4315 and 4316/MUM/2007 \n Assessment Years: 2002-03 and 2003-04 \n\nITA Nos.3861 and 3862/Mum/2009 \n Assessment Years: 2004-05 and 2005-06 \n\nITA Nos.5033/Mum/2010, 5442/Mum/2011, 2868/Mum/2012 \n Assessment Years: 2006-07 to 2008-09 \n\nITA Nos.2093, 5885, 2609, 2610 and 4983/Mum/2017 \n Assessment Years: 2009-10 to 2013-14 \n\nITA Nos.2665 and 2666/Mum/2024 \n Assessment Years: 2014-15 and 2015-16 \n\nITA Nos.1890, 1891, 1892, 1893…

HDFC BANK LIMITED (AS SUCCESSOR TO HOUSING DEVELOPMENT FINANCE CORPORATION LTD),MUMBAI vs. ADDL CIT RG 1(1), MUMBAI

In the result, appeals of both, assessee and revenue are decided \nas per the table below: \n\n| Sr

ITA 2093/MUM/2017[2009-10]Status: DisposedITAT Mumbai28 Jan 2025AY 2009-10

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH MUMBAI \nBEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER \nAND \nSHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER \nITA Nos.4315 and 4316/MUM/2007 \n Assessment Years: 2002-03 and 2003-04 \n\nITA Nos.3861 and 3862/Mum/2009 \n Assessment Years: 2004-05 and 2005-06 \n\nITA Nos.5033/Mum/2010, 5442/Mum/2011, 2868/Mum/2012 \n Assessment Years: 2006-07 to 2008-09 \nITA Nos.2093, 5885, 2609, 2610 and 4983/Mum/2017 \n Assessment Years: 2009-10 to 2013-14 \nITA Nos.2665 and 2666/Mum/2024 \n Assessment Years: 2014-15 and 2015-16 \nITA Nos.1890, 1891, 1892, 1893 and 3717…

HDFC BANK LIMITED (AS SUCCESSOR TO HOUSING DEVELOPMENT FINANCE CORPORATION LTD),MUMBAI vs. DCIT 1(1), MUMBAI

ITA 2867/MUM/2012[2006-07]Status: DisposedITAT Mumbai28 Jan 2025AY 2006-07

Bench: Shri Anikesh Banerjee & Shri Girish Agrawal

For Appellant: Shri Nitesh Joshi, Advocate and Shri Ninad Patade, CAFor Respondent: Shri Biswanath Das, CIT DR
Section 1

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH MUMBAI BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA Nos. 4315 and 4316/MUM/2007 Assessment Years: 2002-03 and 2003-04 ITA Nos. 3861 and 3862/Mum/2009 Assessment Years: 2004-05 and 2005-06 ITA Nos. 5033/Mum/2010, 5442/Mum/2011, 2868/Mum/2012 Assessment Years: 2006-07 to 2008-09 ITA Nos. 2093, 5885, 2609, 2610 and 4983/Mum/2017 Assessment Years: 2009-10 to 2013-14 ITA Nos. 2665 and 2666/Mum/2024 Assessment Years: 2014-15 and 2015-16 ITA Nos. 1890, 1891, 1892, 1893 and 3717/Mum/2023 and Assessment Years: 2016-17 to 2…

HDFC BANK LIMITED (AS SUCCESSOR TO HOUSING DEVELOPMENT FINANCE CORPORATION LTD),MUMBAI vs. ADDL CIT RG 1(1), MUMBAI

ITA 5033/MUM/2010[2006-07]Status: DisposedITAT Mumbai28 Jan 2025AY 2006-07

Bench: Shri Anikesh Banerjee & Shri Girish Agrawal

For Appellant: Shri Nitesh Joshi, Advocate and Shri Ninad Patade, CAFor Respondent: Shri Biswanath Das, CIT DR
Section 1

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH MUMBAI BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA Nos. 4315 and 4316/MUM/2007 Assessment Years: 2002-03 and 2003-04 ITA Nos. 3861 and 3862/Mum/2009 Assessment Years: 2004-05 and 2005-06 ITA Nos. 5033/Mum/2010, 5442/Mum/2011, 2868/Mum/2012 Assessment Years: 2006-07 to 2008-09 ITA Nos. 2093, 5885, 2609, 2610 and 4983/Mum/2017 Assessment Years: 2009-10 to 2013-14 ITA Nos. 2665 and 2666/Mum/2024 Assessment Years: 2014-15 and 2015-16 ITA Nos. 1890, 1891, 1892, 1893 and 3717/Mum/2023 and Assessment Years: 2016-17 to 2…

HDFC BANK LIMITED (AS SUCCESSOR TO HOUSING DEVELOPMENT FINANCE CORPORATION LTD),MUMBAI vs. DCIT RG 1(1), MUMBAI

ITA 4314/MUM/2010[2003-04]Status: DisposedITAT Mumbai28 Jan 2025AY 2003-04

Bench: Shri Anikesh Banerjee & Shri Girish Agrawal

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH MUMBAI BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA Nos.4315 and 4316/MUM/2007 Assessment Years: 2002-03 and 2003-04 ITA Nos.3861 and 3862/Mum/2009 Assessment Years: 2004-05 and 2005-06 ITA Nos.5033/Mum/2010, 5442/Mum/2011, 2868/Mum/2012 Assessment Years: 2006-07 to 2008-09 ITA Nos.2093, 5885, 2609, 2610 and 4983/Mum/2017 Assessment Years: 2009-10 to 2013-14 ITA Nos.2665 and 2666/Mum/2024 Assessment Years: 2014-15 and 2015-16 ITA Nos.1890, 1891, 1892, 1893 and 3717/Mum/2023 and Assessment Years: 2016-17 to 2020-21…

HDFC BANK LIMITED (AS SUCCESSOR TO HOUSING DEVELOPMENT FINANCE CORPORATION LTD),MUMBAI vs. DCIT RG 1(1), MUMBAI

ITA 4313/MUM/2010[2002-03]Status: DisposedITAT Mumbai28 Jan 2025AY 2002-03

Bench: Shri Anikesh Banerjee & Shri Girish Agrawal

For Appellant: Shri Nitesh Joshi, Advocate and Shri Ninad Patade, CAFor Respondent: Shri Biswanath Das, CIT DR
Section 1

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH MUMBAI BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA Nos. 4315 and 4316/MUM/2007 Assessment Years: 2002-03 and 2003-04 ITA Nos. 3861 and 3862/Mum/2009 Assessment Years: 2004-05 and 2005-06 ITA Nos. 5033/Mum/2010, 5442/Mum/2011, 2868/Mum/2012 Assessment Years: 2006-07 to 2008-09 ITA Nos. 2093, 5885, 2609, 2610 and 4983/Mum/2017 Assessment Years: 2009-10 to 2013-14 ITA Nos. 2665 and 2666/Mum/2024 Assessment Years: 2014-15 and 2015-16 ITA Nos. 1890, 1891, 1892, 1893 and 3717/Mum/2023 and Assessment Years: 2016-17 to 2…

ADDL CIT RG 1(1), MUMBAI vs. HDFC LTD, MUMBAI

ITA 3785/MUM/2009[2004-05]Status: DisposedITAT Mumbai28 Jan 2025AY 2004-05

Bench: Shri Anikesh Banerjee & Shri Girish Agrawal

For Appellant: Shri Nitesh Joshi, Advocate and Shri Ninad Patade, CAFor Respondent: Shri Biswanath Das, CIT DR
Section 1

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH MUMBAI BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA Nos. 4315 and 4316/MUM/2007 Assessment Years: 2002-03 and 2003-04 ITA Nos. 3861 and 3862/Mum/2009 Assessment Years: 2004-05 and 2005-06 ITA Nos. 5033/Mum/2010, 5442/Mum/2011, 2868/Mum/2012 Assessment Years: 2006-07 to 2008-09 ITA Nos. 2093, 5885, 2609, 2610 and 4983/Mum/2017 Assessment Years: 2009-10 to 2013-14 ITA Nos. 2665 and 2666/Mum/2024 Assessment Years: 2014-15 and 2015-16 ITA Nos. 1890, 1891, 1892, 1893 and 3717/Mum/2023 and Assessment Years: 2016-17 to 2…

HDFC BANK LIMITED (AS SUCCESSOR TO HOUSING DEVELOPMENT FINANCE CORPORATION LTD),MUMBAI vs. THE ADDL CIT RG 1(1), MUMBAI

ITA 4315/MUM/2007[2002-2003]Status: DisposedITAT Mumbai28 Jan 2025AY 2002-2003

Bench: Shri Anikesh Banerjee & Shri Girish Agrawal

For Appellant: Shri Nitesh Joshi, Advocate and

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH MUMBAI BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA Nos.4315 and 4316/MUM/2007 Assessment Years: 2002-03 and 2003-04 ITA Nos.3861 and 3862/Mum/2009 Assessment Years: 2004-05 and 2005-06 ITA Nos.5033/Mum/2010, 5442/Mum/2011, 2868/Mum/2012 Assessment Years: 2006-07 to 2008-09 ITA Nos.2093, 5885, 2609, 2610 and 4983/Mum/2017 Assessment Years: 2009-10 to 2013-14 ITA Nos.2665 and 2666/Mum/2024 Assessment Years: 2014-15 and 2015-16 ITA Nos.1890, 1891, 1892, 1893 and 3717/Mum/2023 and Assessment Years: 201…

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PCIT v. Reliance Natural Resource Ltd. (111 Taxmann.com 413) — Cited in 22 Judgments | BharatTax