Power Ltd. (2009) 178 Taxman 135 (Bom) 3. Yatish Trading Co. (P) Ltd. v. ACIT

138 ITD 323Income Tax Appellate Tribunal2012#13422 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2021.

Judgments citing Power Ltd. (2009) 178 Taxman 135 (Bom) 3. Yatish Trading Co. (P) Ltd. v. ACIT

M/S KARNATAKA STATE BEVERAGES CORPORATION LIMITED ,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-4(1)(1), BANGALORE

In the result, the appeal of the assessee is dismissed

ITA 973/BANG/2018[2012-13]Status: DisposedITAT Bangalore09 Dec 2021AY 2012-13

Bench: Shri Chandra Poojari & Shri George George K.Assessment Year : 2012-13

For Appellant: Shri S.V. Ravishankar, AdvocateFor Respondent: Shri Chetan R., Addl. CIT(DR)(ITAT), Bengaluru

Section 14A

….) Ltd. [IT Appeal No. 1260 of 2009, dated 8-8-2011] (f) MarutiUdyog Ltd. v. Dy. CIT reported in 92 ITD 119 (Delhi.) (g) ParanjapeAutocast (P.) Ltd. v. Dy. CIT [ITA Nos. 1090 86 1091 (Pune) of 2010, dated 25-6-2012] (h) ITO v. Strides Arcolab Ltd. reported in 138 ITD 323 (Mum.) (i) Yamuna Prasad Peshwa v. Dy. CIT [ITA No. 416 (Jodh.) of 2009, dated 9-12-2011] (j) Dy. CIT v. Maharashtra Seamless Ltd. reported in 48 SOT 160 (URO) (k) BalarampurChini Mills Ltd. v. Dy. CIT reported in 140 TTJ 73 (Kol.) (l) Garware Wall Ropes Limited v. ACIT reported in 65 SOT 86 (Mum); (m) J. M. Financial Ltd. u. ACIT in ITA No.4521/…

DCIT, CIR-11(1), KOLKATA, KOLKATA vs. M/A. KHAITAN INDIA LTD, KOLKATA

In the result, the appeal of the revenue is dismissed

ITA 461/KOL/2017[2013-14]Status: DisposedITAT Kolkata16 Nov 2018AY 2013-14

Bench: Hon’Ble Shri S.S.Godara, Jm & Hon’Ble Shri M.Balaganesh, Am] I.T.A No. 461/Kol/2017 Assessment Year : 2013-14 Dcit, Circle-11(1), Kolkata -Vs- M/S Khaitan India Ltd. [Pan: Aabck 2326 B] (Appellant) (Respondent)

For Appellant: Shri Saurabh Kumar, Addl. CIT Sr. DRFor Respondent: None

Section 10(1)Section 143(3)Section 14A

…nder: (a) CIT v. Winsome Textile lndustries Ltd. [2009] 319 ITR 204 (Punj & Har); (b) Yatish Trading Co. (P.) Ltd. v. Asst CIT [2011] 129 ITD 237(Mum ITAT); (c) Maruti Udyog Ltd. v. Dy, CIT [2005] 921TD 119(Delhi ITAT); (d) ITO v, Strides Arcolab Ltd. [2012] 138 ITD 323 (Mum ITAT); (e) Balarampur Chini Mills Ltd. v. Dy. CIT [2012] 20 Taxman.com 117(Kol); (t) CIT v. Reliance Utilities and Power Ltd. [2009] 313 ITR 340 (Bom); (g) CIT v. Hero Cycles Ltd. [2010] 323 ITR 518 (Punj & Haryana); (h) CIT v. HDFC Bank Ltd. [2014] 366 ITR 505 (Bom). (ii) Without prejudice to the submission made in (i) above, the assessee…

DCIT CIR 6(3)(1), MUMBAI vs. FACO FASTNERS P.LTD, MUMBAI

In the result, appeal of the revenue is allowed in part

ITA 1641/MUM/2017[2010-11]Status: DisposedITAT Mumbai26 Oct 2017AY 2010-11

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm Dcit Cir 6(3)(1) Vs. M/S. Faco Fastners Pvt. R.No.506, 5Th Floor, Aayakar Ltd., Bhavan 196, Mutton Street M.K.Road, Mumbai – 400 Null Bazar, 020 Mumbai – 400 003 Pan/Gir No. Aabcf2490D Appellant) .. Respondent)

Section 143(3)Section 69C

…purchases : 1. Munjal Sales Corpn Vs CIT (2008) 168 Taxman 43 (SC) 2. CIT Vs Reliance Utilities & Power Ltd. (2009) 178 Taxman 135 (Bom) 3. Yatish Trading Co. (P) Ltd. Vs. ACIT (2011) 129 ITD 237/9 taxrnann.com 164 (Mum) 4. ITO Vs Strides Arcolab Ltd. (2012) 138 ITD 323/24 taxmann.com 89(Mum) 5. Morgan Stanley India Securities P. Ltd. Vs ACIT in ITA No. 5072/M/2005 IT AT, Mumbai. 6. Four Dimensions Securities (India) Ltd. Vs Addl.CIT in ITA No. 0693/M/2011ITAT, Mumbai 7. Kodak India (P) Ltd. Vs AddL CIT (IT Appeal no. 7349/Mum/2012 dated 30/4/2013) 8. ACIT 11(2) Vs. Iqbal M. Chagala, Palloni Mansion' ITA no. 877…

ITO 6(3)(3), MUMBAI vs. JOSTARS OROGOTECH P.LTD, MUMBAI

In the result, this appeal by the Revenue stands partly allowed and cross objection by the assessee stands dismissed

ITA 1288/MUM/2017[2009-10]Status: DisposedITAT Mumbai03 Oct 2017AY 2009-10

Bench: Shri Shamim Yahya, Am & Shri Shaktijit Dey, Jm

For Appellant: Shri J.P.BairagraFor Respondent: Shri Purushottam Kumar

Section 133(6)Section 143(3)Section 147Section 69

…us purchases : 1. Munjal Sales Corpn Vs CIT (2008) 168 Taxman 43 (SC) 2. CIT Vs Reliance Utilities & Power Ltd. (2009) 178 Taxman 135 (Bom) 3. Yatish Trading Co. (P) Ltd. Vs ACIT (2011) 129 ITD 237/9 taxmann.com 164 (Mum) 4. ITO Vs Strides Arcolab Ltd. (2012) 138 ITD 323/24 taxmann.com 89(Mum) 5. Morgan Stanley India Securities P. Ltd. Vs ACIT in ITA No. 5072/M/2005 ITAT, Mumbai. 6. Four Dimensions Securities (India) Ltd. Vs Addl.CIT in ITA No. 0693/M/2011 ITAT, Mumbai 7. Kodak India (P) Ltd. Vs Addl.CIT(IT Appeal no. 7349/Mum/2012 dated 30/4/2013) 8. ACIT 11(2) Vs. Iqbal M. Chagala, Palloni Mansion ITAno. 877/Mu…

ASST CIT CIR 6(2)(2), MUMBAI vs. EXIM TRADE LINKS (INDIA) P.LTD, MUMBAI

In the result, appeal of the Revenue is dismissed

ITA 1672/MUM/2017[2009-10]Status: DisposedITAT Mumbai20 Sept 2017AY 2009-10

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm Asst. Cit Cir 6 (2)(2) Vs. M/S. Exim Trade Links R.No.563, Aayakar Bhavan (India) P. Ltd., M.K. Road, Churchgate 31/33, Nishanpada, Dongri Mumbai – 400 020 Mumbai – 400 009 Pan/Gir No. Aaace8448B Appellant) .. Respondent)

Section 143(3)Section 69C

SAURASHTRA FUELS P.LTD,MUMBAI vs. ASST CIT CIR 3(3), MUMBAI

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 7452/MUM/2013[2010-11]Status: DisposedITAT Mumbai25 Aug 2016AY 2010-11

Bench: Shri Shailendra Kumar Yadav, Jm & Shri Rajesh Kumar, Am आयकर अपीऱ सं./I.T.A. No.7452/Mum/2013 (ननधधारण वषा / Assessment Year : 2010-11) बनधम/ M/S Saurashtra Fuels Pvt Ltd- Asstt Commissioner Of Income 93-C, Mittal Tower, Tax, Circle-3(3), Vs. Nariman Point, Room No.609, Aayakar Bhavan, Mumbai-400021 Mumbai-400020

Section 10(34)Section 115JSection 143(1)Section 143(2)Section 14A

…sallowance u/s 14A could be made in respect of the said investments. The ld.counsel also relied on the following decisions in defence of his arguments : a) Everest Kanto Cylinder Ltd V/s ACIT (56 taxmann.com 361, Mum Trib) and b) ITO V/s Strides Arcolab Ltd (138 ITD 323) (Mum) Trib. c) CIT V/s Oriental Structural Engg P Ltd (35 taxmann. Com 210, Del HC) d) Garware Wall Ropes Ltd V/s ACIT (65 SOT 86, Mum Trib); e) M/s J M Financial Ltd V/s ACIT (ITA No.4521/Mum/2012), Shri Jigar P Shah V ACIT (ITA No.4366/M/2014 dated 24th Feb 2016 f) 8. On the contrary, the ld.DR relied on the order of authorities below. 9. We…

AC NIELESEN ORG-MARG P. LTD,MUMBAI vs. ADDL CIT RG 6(1), MUMBAI

ITA 8799/MUM/2011[2007-08]Status: DisposedITAT Mumbai27 May 2016AY 2007-08

Bench: S/Sh.Rajendra & C.N. Prasadआयकर अपील सं./I.T.A./8799/Mum/2011,िनधा"रण वष" /Assessment Year: 2007-08 M/S. Nielsen (India) Private Limited Addl. Range-6(1) Aayakar Bhavan, 4Th Floor, M.K.Marg (Formerly Known As M/S. Acnielson Org- Marg Private Limited) Mumbai-400 020. 6Th Floor, Block C, Godrej It Park, 02 Vs. Godrej Business District, Lbs Marg, Phirojshanagar, Vikhroli (W) Mumbai-400 079. Pan:Aaacm 9279 L (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By:Shri N.K. Chand Assessee By: S/Shri Saurabh Soparkar & Bandish Soparkar सुनवाई की तारीख / Date Of Hearing: 25.04.2016 घोषणा की तारीख / Date Of Pronouncement: 27.05.2016 आयकर अिधिनयम,1961 की धारा 254(1)के अ"ग"त आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा सद" राजे" के अनुसार Per Rajendra, Am- Challenging The Order Dated 24.10.2011 Of The Assessing Officer (Ao), Passed Under Section 143(3) Read With Section 144C (13) Of The Act,The Assessee Has Filed The Present Appeal.During The Course Of Hearing Before Us, The Authorised Representative (Ar)Stated That The Assessee Was Not Interested In Pursuing Ground Number Six, Considering The Smallness Of The Tax Effect.Therefore, Same Stands Dismissed As Not Pressed. 2.Assessee-Company Is A Wholly Owned Subsidiary Of Valcon, Which Is Part Of The Ac Nielsen Group. It Is Engaged In The Business Of Providing Customised Market Research Services Including Quantitative & Qualitative Consumer Studies, Print Media Measurement Services & Retail Measurement Services Which Includes Retail Tracking, Modeling & Analytics & Category Manage - Ment.It Filed Its Return Of Income On 29/10/2007, Declaring Total Income At Rs. 18.12 Crores.The Ao Completed The Assessment On 24/10/2011,Determining The Income Of The Assessee At Rs. 33.77 Crores.

For Appellant: S/Shri Saurabh Soparkar & Bandish SoparkarFor Respondent: Shri N.K. Chand

Section 143(3)Section 144CSection 254(1)Section 92

…आयकर अपीलीय अिधकरण, मुंबई “केकेकेके” खंडपीठ Income-tax Appellate Tribunal -“K”Bench Mumbai सव"ी राजे"",लेखा सद"य एवं सी. एन. "साद,"याियक सद"य Before S/Sh.Rajendra,Accountant Member and C.N. Prasad,Judicial Member आयकर अपील सं./I.T.A./8799/Mum/2011,िनधा"रण वष" /Assessment Year: 2007-08 M/s. Nielsen (India) Private Limited Addl. Range-6(1) Aayakar Bhavan, 4th floor, M.K.Marg (formerly known as M/s. ACNielson ORG- MARG Private Limited) Mumbai-400 020. 6th Floor, Block C, Godrej IT Park, 02 Vs. Godrej Business District, LBS Marg, Phirojshanagar, Vikhroli (W) Mumbai-400 079. PAN:AAACM 9279 L (अपीलाथ" /Appellant) ("…