Pvt. Ltd. (2015) 379 ITR 146 (Bom); (ii) Parkar Securities ltd. v. DCIT, Circle 2(5)

Clsa India P.Ltd, Mumbai vs. Asst CIT RG 4(1), Mumbai

Bench: Shri Pramod Kumar & Shri Ravish Soodclsa India Private Limited Acit, Range-4(1) 6Th Floor, Room No.640, (Formerly Clsa India Limited) 8/F Dalamal House, Vs. Aayakar Bhavan, M.K. Road, Nariman Point, Mumbai – 400 020 Mumbai – 400 021 Pan – Aaacc2262K (Appellant) (Respondent)

…ied on certain judicial pronouncements viz. (i) CIT-4 Vs. HSBC Securities & Capital Markets (I) Pvt. Ltd. (2015) 379 ITR 146 (Bom); (ii) Parkar Securities ltd. Vs. DCIT, Circle 2(5) (2006) 102 TTJ 235 (Ahd); and (iii) ACIT Vs. Subhash Chandra Shorewala (2004) 91 TTJ 57 (Del). Lastly, it was submitted by the ld. A.R that the lower authorities had erred in not following the directions that were given by the CIT(A) while disposing off ITA No.4824/Mum/2015 AY. 2003-04 9 CLSA India Private Limited Vs. ACIT, Range-4(1) the assessee‟s appeal for A.Y. 2001-02, vide his order dated 22.12.2004, as per which a proportionat…

DCIT Cen Cir 3(3), Mumbai vs. Sharekhan Ltd, Mumbai

In the result, the appeal of the Revenue is dismissed

Bench: Shri Mahavir Singh & Shri Rajesh Kumarassessment Year: 2014-15

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “G”, MUMBAI BEFORE SHRI MAHAVIR SINGH, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER Assessment Year: 2014-15 Dy. Commissioner of M/s. Sharekhan Ltd., Income Tax, 10th Floor, Beta Bldg., Central Circle-3(3), Lodha 1-think Park, Room No.1923, Vs. Off JVLR, Air India Building, Opp. Kanjurmarg Station, 19th Floor, Kanjurmarg (E), Nariman, Mumbai – 400 042 Mumbai - 400021 PAN: AAECS 5096H (Appellant) (Respondent) Present for: Assessee by : Shri Hiro Rai, A.R. Revenue by : Shri Chaudhary Arun Kumar Singh, D.R. Date of Hearing : 18.04.2019 Date of Pronounc…

DCIT Cen Cir 3(3) Cen RG 3, Mumbai vs. Sharekhan Ltd, Mumbai

Bench: Shri Joginder Singh & Shri N.K. Pradhan

…d aforementioned ground. 8.1 Ld. DR relied upon the order passed by AO, as against that Ld. AR has relied upon the following decisions: 1. ITA No.3756/Mum/2012 in Asst. CIT vs. IDFC SSKI Sec. Ltd. 2.102 TTJ 235 (Ahd-Tib) Parkar Securities Ltd. vs. Dy. CIT 3. 91 TTJ 57 (Del-Trib) Asst. CIT vs. Subhash Chand Shorewala 8.2 It was contended that Ld. CIT(A)did not commit any error in granting the relief to the assessee and aforementioned decisions support the case of the assessee. 9. We have heard both the parties and their contentions have carefully been considered. In the case of ACIT vs. IDFC SSKI Securities Ltd…

DCIT Cen Cir 3(3) Cen RG 3, Mumbai vs. Sharekhan Ltd, Mumbai

Bench: Shri Joginder Singh & Shri N.K. Pradhan

…d aforementioned ground. 8.1 Ld. DR relied upon the order passed by AO, as against that Ld. AR has relied upon the following decisions: 1. ITA No.3756/Mum/2012 in Asst. CIT vs. IDFC SSKI Sec. Ltd. 2.102 TTJ 235 (Ahd-Tib) Parkar Securities Ltd. vs. Dy. CIT 3. 91 TTJ 57 (Del-Trib) Asst. CIT vs. Subhash Chand Shorewala 8.2 It was contended that Ld. CIT(A)did not commit any error in granting the relief to the assessee and aforementioned decisions support the case of the assessee. 9. We have heard both the parties and their contentions have carefully been considered. In the case of ACIT vs. IDFC SSKI Securities Ltd…

Sharekhan Ltd, Mumbai vs. DCIT CC 3(3), Mumbai

Bench: Shri Joginder Singh & Shri N.K. Pradhan

…d aforementioned ground. 8.1 Ld. DR relied upon the order passed by AO, as against that Ld. AR has relied upon the following decisions: 1. ITA No.3756/Mum/2012 in Asst. CIT vs. IDFC SSKI Sec. Ltd. 2.102 TTJ 235 (Ahd-Tib) Parkar Securities Ltd. vs. Dy. CIT 3. 91 TTJ 57 (Del-Trib) Asst. CIT vs. Subhash Chand Shorewala 8.2 It was contended that Ld. CIT(A)did not commit any error in granting the relief to the assessee and aforementioned decisions support the case of the assessee. 9. We have heard both the parties and their contentions have carefully been considered. In the case of ACIT vs. IDFC SSKI Securities Ltd…

Sharekhan Ltd, Mumbai vs. ACIT CC 3(3), Mumbai

Bench: Shri Joginder Singh & Shri N.K. Pradhan

…d aforementioned ground. 8.1 Ld. DR relied upon the order passed by AO, as against that Ld. AR has relied upon the following decisions: 1. ITA No.3756/Mum/2012 in Asst. CIT vs. IDFC SSKI Sec. Ltd. 2.102 TTJ 235 (Ahd-Tib) Parkar Securities Ltd. vs. Dy. CIT 3. 91 TTJ 57 (Del-Trib) Asst. CIT vs. Subhash Chand Shorewala 8.2 It was contended that Ld. CIT(A)did not commit any error in granting the relief to the assessee and aforementioned decisions support the case of the assessee. 9. We have heard both the parties and their contentions have carefully been considered. In the case of ACIT vs. IDFC SSKI Securities Ltd…

Sharekhan Ltd, Mumbai vs. Asst CIT Cen Cir 22, Mumbai

The appeals of the assessee stand partly allowed

…ed aforementioned ground. 8.1 Ld. DR relied upon the order passed by AO, as against that Ld. AR has relied upon the following decisions: 1. ITA No.3756/Mum/2012 in Asst. CIT vs. IDFC SSKI Sec. Ltd. 2.102 TTJ 235 (Ahd-Tib) Parkar Securities Ltd. vs. Dy. CIT 3. 91 TTJ 57 (Del-Trib) Asst. CIT vs. Subhash Chand Shorewala 8.2 It was contended that Ld. CIT(A)did not commit any error in granting the relief to the assessee and aforementioned decisions support the case of the assessee. 5470+3/M/ (09-10&10-11) M/s. SharekhanLtd. 9. We have heard both the parties and their contentions have carefully been considered. In th…