PCIT v. UK Paints (India) Private Limited

76 Taxmann.com 348High Court2016#18256 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2021 to 2023.

Issues it is cited on

section 14a(2)disallowance under section 14a section 14a section 26 section 115 section 11 person company section 14 india total income business

Judgments citing PCIT v. UK Paints (India) Private Limited

DCIT Cent. Cir 8(3), Mumbai vs. M/S 63 Moon Technologies India Ltd, Mumbai

In the result, the appeal of the revenue is dismissed

ITA 1509/MUM/2022[2012-13]Status: DisposedITAT Mumbai06 Jan 2023AY 2012-13

Bench: Shri Aby T. Varkey, Jm & Shri Gagan Goyal, Am आयकर अपील सं/ I.T.A. No.1509/Mum/2022 (निर्धारण वर्ा / Assessment Year: 2012-13) Dcit –Cc-8(3) बिधम/ M/S. 63 Moon Room No. 656 6Th Floor, Technologies India Ltd Vs. Aaykar Bhavan, M.K. Road Ft Tower, Cts No. 256- Mumbai- 400020. 257, Suren Road, Chakala, Andheri (E) Mumbai- 400093. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaacf5737C (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Sukhsagar Syal Revenue By: Smt Riddhi Mishra (Cit-Dr) सुनवाई की तारीख / Date Of Hearing: 16/11/2022 घोषणा की तारीख /Date Of Pronouncement: 06/01/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Revenue Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)-56, Mumbai Dated 31.03.2022 For The Assessment Year 2012-13. 2. The Grounds Of Appeal Raised By The Revenue Are As Under: - “1. Whether On The Facts & Under The Circumstances Of The Case & In Law, The Ld. Cit(A) Was Justified In Deleting The Disallowance Made By The Ao Without Appreciating The Fact He Proportionate Claim Of The Premium On Zccbs Written During The Tenure Of Zero Coupon Convertible Bonds Was Is In Nature Of Interest?" 1.1 “Whether On The Facts & Under The Circumstances The Case & In Law, The Id. Cit(A) Was Justified In Deleting Disallowance Without Appreciating The Fact That The Claim

For Appellant: Shri Sukhsagar SyalFor Respondent: Smt Riddhi Mishra (CIT-DR)

Section 115JSection 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI GAGAN GOYAL, AM आयकर अपील सं/ I.T.A. No.1509/Mum/2022 (निर्धारण वर्ा / Assessment Year: 2012-13) DCIT –CC-8(3) बिधम/ M/s. 63 Moon Room No. 656 6th floor, Technologies India Ltd Vs. Aaykar Bhavan, M.K. Road FT Tower, CTS No. 256- Mumbai- 400020. 257, Suren Road, Chakala, Andheri (E) Mumbai- 400093. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : AAACF5737C (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee by: Shri Sukhsagar Syal Revenue by: Smt Riddhi Mishra (CIT-DR) सुनवाई की तारीख / Date of Hearing: 16/11/2022 घोष…

Radha Madhav Investment P. Ltd., Mumbai vs. Dy CIT, Circle- 3(3)(1), Mumbai

In the result, appeal filed by the assessee is dismissed

ITA 1593/MUM/2020[2014-15]Status: DisposedITAT Mumbai23 Aug 2022AY 2014-15

Bench: Shri Amit Shukla, Hon'Ble & Shri S. Rifaur Rahman, Hon'Bleradha Madhav Investments Private Limited V. Dcit – Central Circle – 3(3)(1) 11-A Mittal Chambers Aayakar Bhavan, M.K. Road Dr. Rajani Patel Marg Mumbai - 400020 Nariman Point, Mumbai-400021 Pan: Aaacr4063M (Appellant) (Respondent) Assessee By : Shri Madhur Agarwal Department By : Smt Mahita Nair

For Appellant: Shri Madhur AgarwalFor Respondent: Smt Mahita Nair

Section 115JSection 143(2)Section 14ASection 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER Radha Madhav Investments Private Limited v. DCIT – Central Circle – 3(3)(1) 11-A Mittal Chambers Aayakar Bhavan, M.K. Road Dr. Rajani Patel Marg Mumbai - 400020 Nariman Point, Mumbai-400021 PAN: AAACR4063M (Appellant) (Respondent) Assessee by : Shri Madhur Agarwal Department by : Smt Mahita Nair Date of Hearing : 13.07.2022 Date of Pronouncement : 23.08.2022 O R D E R PER S. RIFAUR RAHMAN (AM) 1. This appeal is filed by the assessee against order of Learne…

M/S. Onmobile Global Limited, Bengaluru vs. Deputy Commissioner of Income Tax, Circle- 5(1)(2), Bengaluru

In the result, both these appeals are partly allowed

ITA 2560/BANG/2019[2015-16]Status: DisposedITAT Bangalore10 Aug 2022AY 2015-16

Bench: Shri George George K. & Ms. Padmavathy S

For Appellant: Shri T. Suryanarayana, AdvocateFor Respondent: Dr. Manjunath Karkihalli, CIT(DR)(ITAT), Bengaluru

Section 143(3)Section 14ASection 234BSection 244ASection 32

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND Ms. PADMAVATHY S, ACCOUNTANT MEMBER IT(TP)A Nos.139 & 2560/Bang/2019 Assessment years : 2014-15 & 2015-16 Onmobile Global Ltd., Vs. The Asstt./Deputy Tower # 1, 94/1C & 94/2, Commissioner of Income Tax, Veerasandra Village, Attibele Hobli, Circle 5(1)(2), Anekal Taluk, Electronics City, Bengaluru. Phase 1, Bengaluru – 560 100. PAN: AAACO 3900E ASSESSEE RESPONDENT Assessee by : Shri T. Suryanarayana, Advocate Respondent by : Dr. Manjunath Karkihalli, CIT(DR)(ITAT), Bengaluru. Date of hearing : 27.07.20…

M/S Onmobile Global Limited, Bangalore vs. Assistant Commissioner of Income Tax Circle-5(1)(2), Bangalore

In the result, both these appeals are partly allowed

ITA 139/BANG/2019[2014-15]Status: DisposedITAT Bangalore10 Aug 2022AY 2014-15

Bench: Shri George George K. & Ms. Padmavathy S

For Appellant: Shri T. Suryanarayana, AdvocateFor Respondent: Dr. Manjunath Karkihalli, CIT(DR)(ITAT), Bengaluru

Section 143(3)Section 14ASection 234BSection 244ASection 32

Northern Arc Capital Ltd (Formerly Known As Ifmr Capital Finance Pvt Ltd), Chennai vs. DCIT, Corp Cir-4(2), Chennai

In the result, appeal filed by the assessee is partly

ITA 205/CHNY/2019[2014-15]Status: DisposedITAT Chennai18 Aug 2021AY 2014-15

Bench: Shri V.Durga Rao & Shri G. Manjunathaआयकरअपीलसं./I.T.A.No.205/Chny/2019 ("नधा"रणवष" / Assessment Year: 2014-15) M/S. Northern Arc Capital Ltd. Vs The Deputy Commissioner Of Income Tax, [Formerly Known As Ifmr Capital Finance Pvt.Ltd.] Corporate Circle-4(2) 10Th Floor, Phase-I. Chennai. Iit Madras Research Park, Kanagam Village, Taramani, Chennai-600 113. Pan: Aacci 0979B (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr. Suresh Periasamy,JCITFor Respondent: 02.08.2021

Section 143(3)Section 14ASection 14A(2)

…आयकर अपील"य अ"धकरण,‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘A’ BENCH, CHENNAI "ी वी.दुगा" राव, "या"यक सद"य एवं "ी जी.मंजुनाथ, लेखा सद"य के सम% BEFORE SHRI V.DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A.No.205/Chny/2019 ("नधा"रणवष" / Assessment Year: 2014-15) M/s. Northern Arc Capital Ltd. Vs The Deputy Commissioner of Income Tax, [Formerly known as IFMR Capital Finance Pvt.Ltd.] Corporate Circle-4(2) 10th floor, Phase-I. Chennai. IIT Madras Research Park, Kanagam Village, Taramani, Chennai-600 113. PAN: AACCI 0979B (अपीलाथ"/Appellant) (""यथ"/Respondent)…