Plastics India Ltd. v. ACIT ( Plastics India Ltd. v. ACIT

EVEREST INDUSTRIES LTD. ,NOIDA vs. DY CIT CIRCLE- 1 , THANE

In the result, appeals of the Revenue as well appeals of the In the result, appeals of the Revenue as well appeals of the In the result, appeals of the Revenue as well appeals of the assessee are a...

Bench: Shri Aby T Varkey () & Shri Om Prakash Kant ()

…ision Ltd. v. CIT (supra). The Ld. Counsel further referred to the decision of the Mumbai Tribunal in the case of Tainwala Chemicals & Tainwala Chemicals & of the Mumbai Tribunal in the case of Plastics India Ltd. v. ACIT ( Plastics India Ltd. v. ACIT (2011) (47 SOT 169) (47 SOT 169)and decision of bunal in the case of DCIT v. SSPL Properties SSPL Properties the Kolkata Tribunal in the case of Management Pvt. Ltd. ITA No. 2074/Kol/2019 Management Pvt. Ltd. ITA No. 2074/Kol/2019 and submitted that clause (c ) as well as clause (i) of as well as clause (i) of explanation to explanation to section 115JB (2 ) of the…

EVEREST INDUSTRIES LTD. ,NOIDA vs. DY CIT CIRCLE- 1 , THANE

In the result, appeals of the Revenue as well appeals of the In the result, appeals of the Revenue as well appeals of the In the result, appeals of the Revenue as well appeals of the assessee are a...

Bench: Shri Aby T Varkey () & Shri Om Prakash Kant ()

…ision Ltd. v. CIT (supra). The Ld. Counsel further referred to the decision of the Mumbai Tribunal in the case of Tainwala Chemicals & Tainwala Chemicals & of the Mumbai Tribunal in the case of Plastics India Ltd. v. ACIT ( Plastics India Ltd. v. ACIT (2011) (47 SOT 169) (47 SOT 169)and decision of bunal in the case of DCIT v. SSPL Properties SSPL Properties the Kolkata Tribunal in the case of Management Pvt. Ltd. ITA No. 2074/Kol/2019 Management Pvt. Ltd. ITA No. 2074/Kol/2019 and submitted that clause (c ) as well as clause (i) of as well as clause (i) of explanation to explanation to section 115JB (2 ) of the…

DCIT CIRCLE-1, THANE vs. M/S EVEREST INDUSTRIES LTD., DELHI

In the result, appeals of the Revenue as well appeals of the In the result, appeals of the Revenue as well appeals of the In the result, appeals of the Revenue as well appeals of the assessee are a...

Bench: Shri Aby T Varkey () & Shri Om Prakash Kant ()

…ision Ltd. v. CIT (supra). The Ld. Counsel further referred to the decision of the Mumbai Tribunal in the case of Tainwala Chemicals & Tainwala Chemicals & of the Mumbai Tribunal in the case of Plastics India Ltd. v. ACIT ( Plastics India Ltd. v. ACIT (2011) (47 SOT 169) (47 SOT 169)and decision of bunal in the case of DCIT v. SSPL Properties SSPL Properties the Kolkata Tribunal in the case of Management Pvt. Ltd. ITA No. 2074/Kol/2019 Management Pvt. Ltd. ITA No. 2074/Kol/2019 and submitted that clause (c ) as well as clause (i) of as well as clause (i) of explanation to explanation to section 115JB (2 ) of the…

DCIT, CIRCLE-1 ,, THANE vs. EVEREST INDUSTRIES LTD., MUMBAI

In the result, appeals of the Revenue as well appeals of the In the result, appeals of the Revenue as well appeals of the In the result, appeals of the Revenue as well appeals of the assessee are a...

Bench: Shri Aby T Varkey () & Shri Om Prakash Kant ()

…ision Ltd. v. CIT (supra). The Ld. Counsel further referred to the decision of the Mumbai Tribunal in the case of Tainwala Chemicals & Tainwala Chemicals & of the Mumbai Tribunal in the case of Plastics India Ltd. v. ACIT ( Plastics India Ltd. v. ACIT (2011) (47 SOT 169) (47 SOT 169)and decision of bunal in the case of DCIT v. SSPL Properties SSPL Properties the Kolkata Tribunal in the case of Management Pvt. Ltd. ITA No. 2074/Kol/2019 Management Pvt. Ltd. ITA No. 2074/Kol/2019 and submitted that clause (c ) as well as clause (i) of as well as clause (i) of explanation to explanation to section 115JB (2 ) of the…

DCIT 3(2)(1), MUMBAI vs. MANGALORE REFINERY AND PETROCHEMICALS LTD, MUMBAI

In the result the appeal filed by the revenue is dismissed

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2009-10 Mangalore Refinery & Addl. Cit-3(2), Mumbai Petrochemicals Ltd. 15Th Vs. Floor, Maker Tower, Ewing, Cuffe Parade, Mumbai- 400005. Pan No. Aaacm5132A Respondent Appellant Assessment Year: 2009-10 Dcit-3(2) Room No. Mangalore Refinery & 674, 6Th Floor, Petrochemicals Ltd. 15Th Vs. Aayakarbhavan, M. K. Floor, Maker Tower, Ewing, Road, Mumbai-400020. Cuffe Parade, Mumbai- 400005. Pan No. Aaacm5132A Appellant Respondent Assessee By : Mr. J.D.J. Mistri, Senior Advocate & Mr. Madhur Agrawal, Advocate Revenue By : Mr.Samuel Darse, Cit(Dr) Date Of Hearing : 12/06/2018 Date Of Pronouncement: 07/09/2018

…8-09 (ITA No. 4448/M/2013 & 4436/M/2013). Also reliance is placed by him on the decision in Vijaya Bank Ltd. v. CIT 190 Taxman 257 (SC), CIT v. Tainwala Chemicals & Plastics India Ltd. 34 taxmann.com 159 (Bom), Tainwala Chemicals & Plastics India Ltd. v. ACIT 47 SOT 169 (Mum), ACIT v. LML Ltd. 72 taxmann.com 207 (Mum), KEC International Ltd. v. DCIT 33 taxmann.com 243 (Mum). On the other hand, the Ld. DR supports the order passed by the Ld. CIT(A). 17. We have heard the rival submissions and perused the relevant materials on record. In the case of NTPC Ltd. (supra), the assessee- Mangalore Refinery on short term…

MAGNALORE REFINERY AND PETROCHEMICALS LTD,MUMBAI vs. ADDL CIT 3(2),

In the result the appeal filed by the revenue is dismissed

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2009-10 Mangalore Refinery & Addl. Cit-3(2), Mumbai Petrochemicals Ltd. 15Th Vs. Floor, Maker Tower, Ewing, Cuffe Parade, Mumbai- 400005. Pan No. Aaacm5132A Respondent Appellant Assessment Year: 2009-10 Dcit-3(2) Room No. Mangalore Refinery & 674, 6Th Floor, Petrochemicals Ltd. 15Th Vs. Aayakarbhavan, M. K. Floor, Maker Tower, Ewing, Road, Mumbai-400020. Cuffe Parade, Mumbai- 400005. Pan No. Aaacm5132A Appellant Respondent Assessee By : Mr. J.D.J. Mistri, Senior Advocate & Mr. Madhur Agrawal, Advocate Revenue By : Mr.Samuel Darse, Cit(Dr) Date Of Hearing : 12/06/2018 Date Of Pronouncement: 07/09/2018

…8-09 (ITA No. 4448/M/2013 & 4436/M/2013). Also reliance is placed by him on the decision in Vijaya Bank Ltd. v. CIT 190 Taxman 257 (SC), CIT v. Tainwala Chemicals & Plastics India Ltd. 34 taxmann.com 159 (Bom), Tainwala Chemicals & Plastics India Ltd. v. ACIT 47 SOT 169 (Mum), ACIT v. LML Ltd. 72 taxmann.com 207 (Mum), KEC International Ltd. v. DCIT 33 taxmann.com 243 (Mum). On the other hand, the Ld. DR supports the order passed by the Ld. CIT(A). 17. We have heard the rival submissions and perused the relevant materials on record. In the case of NTPC Ltd. (supra), the assessee- Mangalore Refinery on short term…

MADHU SARDA,MUMBAI vs. ITO 19(2)(4), MUMBAI

In the result, the grounds of appeal raised by the

Bench: Shri B. R. Baskaran & Shri Pawan Singhin The Matter Of Mrs. Madhu Sarda , 38,Vikas Center, S.V. Road, Santacruz (West) Mumbai-400054 Pan: Aajps 5135R Appellant/ Assessee Versus Income Tax Officer, -19(4) Mumbai Respondent/ Revenue

…rits & Spencer (Asia) Ltd. vs. CIT, 329 ITR 222(P&H) (xi) Rupee Finance & Management Pvt. Ltd vs. ACIT 120 ITD 539(Mum) (xii) Nariman Point Building Services & Trading Pvt. Ltd vs. CIT 54 SOT 7 (Mumbai) (xiii) Tainwala Chemicals & Plastics India Ltd. vs. ACIT 47 SOT 169(Mum) (xiv) Mishapar Investments Ltd. vs. ITO, 8 SOT 532(Mum) (xv) DCIT vs. Jindal Equipment Leasing and Consultancy Services Ltd. 131 ITD 263(Delhi) (xvi) ACIT vs. Turner Morrison & Co. Ltd. 47 ITD 638(Cal) 4. On the other hand the learned AR for the revenue supported the order of authorities below. It was submitted that National Tiles & Industri…

MANGALORE REFINERY AND PETROCHEMICALS LTD,MUMBAI vs. ADDL CIT 3(2), MUMBAI

The appeal of the AO is dismissed

…आयकर आयकर आयकर अपीलीय आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, मुंबई अिधकरण मुंबई मुंबई “ एल मुंबई एल एल” खंडपीठ एल खंडपीठ खंडपीठ खंडपीठ Income-tax Appellate Tribunal -“L”Bench Mumbai सव"ी सव"ी सव"ी राजे"" सव"ी राजे"" राजे"",लेखा राजे"" लेखा लेखा सद"य लेखा सद"य सद"य एवं सद"य एवं एवं, राम एवं राम राम लाल राम लाल लाल नेगी लाल नेगी नेगी, "याियक नेगी "याियक "याियक सद"य "याियक सद"य सद"य सद"य Before S/Shri Rajendra,Accountant Member and Ram Lal Negi,Judicial Member आयकर अपील अपील संसंसंसं./I.T.A./3435/Mum/2015,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2007-08 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" D…