Plastiblends India Limited v. Additional Commissioner of Income Tax, Mumbai and Another

9 SCC 685Reported decision2017#25846 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2018 to 2025.

Judgments citing Plastiblends India Limited v. Additional Commissioner of Income Tax, Mumbai and Another

DCIT Central Circle-06, New Delhi vs. Praveen Kumar Jolly, New Delhi

In the result, appeal of the Revenue in No

ITA 1654/DEL/2023[2011-12]Status: DisposedITAT Delhi15 Oct 2025AY 2011-12

Bench: Shri Yogesh Kumar U.S. & Shri Manish Agarwal[Assessment Year : 2011-12] Dcit, Vs Praveen Kumar Jolly, Central Circle-06, 39/1, East Patel Nagar, New Delhi New Delhi-110008. Pan-Aagpj0144C Appellant Respondent

Section 139(1)Section 147Section 148Section 250Section 68

…ismissed in regard to the first question. Insofar as the second question is concerned, the issue, it is common ground, is governed by the decision of this Court in Plastiblends India Limited Vs. Additional Commissioner of Income Tax, Mumbai and Another (2017) 9 SCC 685." 2. [2009] 178 Taxman 135 (Bombay) High Court Of Bombay Commissioner of Income-tax v. Reliance Utilities & Power Ltd. "9. Apart from that we have noted earlier that both in the order of the CIT (Appeals) as also the Appellate Tribunal, a clear finding is recorded that the assessee had interest-free funds of its own which had been generated in the…

ACIT, New Delhi vs. M/S. Resurgere Mines and Minerals India Ltd., Mumbai

In the result, the appeal filed by the Revenue is dismissed

ITA 1531/DEL/2017[2008-09]Status: DisposedITAT Delhi18 Jul 2019AY 2008-09

Bench: Shri Kuldip Singh & Shri Anadee Nath Misshra

For Appellant: Shri Ved Jain, CA and Shri Ashish Jain, CAFor Respondent: Shri Surender Pal, Sr. DR

Section 143(3)Section 14ASection 271(1)(c)

…ssed in regard to the first question. Insofar as the second question is concerned, the issue, it is common ground, is governed by the decision of this Court in Plasti blends India Limited Vs. Additional Commissioner of Income Tax, Mumbai and Another (2017) 9 SCC 685." 9. Reliance is also placed in the case of Hon'ble High Court of Punjab and Haryana in the case of CIT v. Max India Ltd. in ITA No. 186 of 2013 dated 06.09.2016 "Merely because the interest free funds with the assessee have decreased during any period, it does not follow that the funds borrowed on interest were utilized for the purpose of inve…

The Holiness Dr. Syedna Taher, Mumbai vs. Addl DIT (E) II(1), Mumbai

In the result, assessee’s appeal is allowed for statistical purposes

ITA 5463/MUM/2015[2011-12]Status: DisposedITAT Mumbai28 Jun 2018AY 2011-12

Bench: Shrisaktijit Dey & Shriramit Kochar

For Appellant: Shri Firoze B. AndhyarujinaFor Respondent: Shri T.A. Khan& Shri V.Justin

Section 11Section 11(5)Section 12ASection 13(1)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRISAKTIJIT DEY, JUDICIAL MEMBER AND SHRIRAMIT KOCHAR, ACCOUNTANT MEMBER ITA no.5463/Mum./2015 (Assessment Year : 2011–12) The Holiness Dr. Syedna Taher Saifuddin Memorial Foundation 802, Arcadia, NCPA Road ……………. Appellant Nariman Point, Mumbai PAN – AAATH0335D v/s Addl. Director of Income Tax (Exemp.) ……………. Respondent Circle–II(1), Mumbai Assessee by : Shri Firoze B. Andhyarujina Revenue by : Shri T.A. Khan& Shri V.Justin Date of Hearing –06.04.2018 Date of Order – 28.06.2018 O R D E R PER SAKTIJIT DEY, J.M. Aforesaid appeal has been filed b…