REI Agro Ltd. v. DCIT

DCIT, Cir-8(1), Kolkata vs. M/S Eih Ltd., Kolkata

In the result, the appeal of the assessee is partly allowed for statistical purposes and the appeal of the revenue is dismissed

Bench: Hon’Ble Shri Aby. T. Varkey, Jm & Shri M.Balaganesh, Am ] I.T.A No. 153/Kol/2016 Assessment Year : 2011-12 Dcit, Circle-8(1), Kolkata -Vs- M/S Eih Limited [Pan: Aaace 6898 B] (Appellant) (Respondent) I.T.A No. 110/Kol/2016 Assessment Year : 2011-12 M/S Eih Limited -Vs- Dcit, Circle-8(1), Kolkata [Pan: Aaace 6898 B] (Appellant) (Respondent) For The Appellant : Shri Kanchun Kaushal,Ar For The Department : Shri G.Mallikarjuna, Cit Dr Date Of Hearing : 26.10.2017 Date Of Pronouncement : 12.01.2018 Order Per Bench:

…y , the investments which had yielded dividend income alone , are to be considered while working out the disallowance under Rule 8D(2)(iii) of the Rules as 3 A.Yrs.2011-12 has been held by the decision of this tribunal in the case of REI Agro Ltd reported in 144 ITD 141. But we find that if the disallowance made under second limb of Rule 8D(2) of the Rules is deleted, then the disallowance made by the ld AO would remain at Rs 23,77,882/- and whereas the assessee itself had voluntarily disallowed Rs 42,48,850/-. Hence we direct the ld AO to adopt the disallowance figure of Rs 42,48,850/- which had already been di…

JCIT (OSD), Cir-6(1), Kolkata vs. M/S Isg Traders Ltd., Kolkata

In the result, the appeal of the revenue is dismissed

…ced tax free dividend during the relevant year. Therefore I find that the decision of the Hon'ble Jurisdictional Calcutta High Court in the case of CIT Vs REI Agro Ltd (ITAT No. 220 of 2013 dated 09.O4.2014) upholding the decision of the ITAT Kolkata Bench in 144 ITD 141 wherein it was held that no disallowance u/s 14A red with Rule BD is permissible with reference to funds invested which did not produce any tax exempt dividend income during the relevant previous year, is applicable to the facts of the appellant's case. As such I 4 I.T.A. No. 1268/Kol/2016 Assessment Year: 2008-09 M/s. ISG Traders Ltd. am una…

Eih Ltd., Kolkata vs. The DCIT, Cir-8(1), Kolkata

In the result, the appeal of the assessee is partly allowed for statistical purposes and the appeal of the revenue is dismissed

Bench: Hon’Ble Shri Aby. T. Varkey, Jm & Shri M.Balaganesh, Am ] I.T.A No. 153/Kol/2016 Assessment Year : 2011-12 Dcit, Circle-8(1), Kolkata -Vs- M/S Eih Limited [Pan: Aaace 6898 B] (Appellant) (Respondent) I.T.A No. 110/Kol/2016 Assessment Year : 2011-12 M/S Eih Limited -Vs- Dcit, Circle-8(1), Kolkata [Pan: Aaace 6898 B] (Appellant) (Respondent) For The Appellant : Shri Kanchun Kaushal,Ar For The Department : Shri G.Mallikarjuna, Cit Dr Date Of Hearing : 26.10.2017 Date Of Pronouncement : 12.01.2018 Order Per Bench:

…y , the investments which had yielded dividend income alone , are to be considered while working out the disallowance under Rule 8D(2)(iii) of the Rules as 3 A.Yrs.2011-12 has been held by the decision of this tribunal in the case of REI Agro Ltd reported in 144 ITD 141. But we find that if the disallowance made under second limb of Rule 8D(2) of the Rules is deleted, then the disallowance made by the ld AO would remain at Rs 23,77,882/- and whereas the assessee itself had voluntarily disallowed Rs 42,48,850/-. Hence we direct the ld AO to adopt the disallowance figure of Rs 42,48,850/- which had already been di…

ITO, WD-12(1), Kolkata vs. M/S Bonanza Trading Co. Pvt. Ltd., Kolkata

In the result, the appeal filed by the Revenue (ITA No

Bench: Shri A. T. Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.172, 173 & 174/Kol/2016 (िनधा"रणवष" / Assessment Years: 2008-09, 2009-10 & 2010-11) Vs. M/S Bonanza Trading Ito, Wd-12(1), Kolkata Company (P) Ltd. Aayakar Bhawan, P-7, Chowringhee Square, Kolkata – B-103, Rai Enclave, 7/1A, 700 069. Sunny Park, Kolkata – 700 019. "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aabcb 0175 D (Appellant) .. (Respondent) Appellantby :Shrisaurabh Kumar, Addl. Cit(Dr) Respondent By :Shri Asim Choudhury, Advocate. सुनवाईकीतारीख/ Date Of Hearing : 13/11/2017 घोषणाकीतारीख/Date Of Pronouncement : 10/01/2018 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: The Captioned Three Appeals Filed By The Revenue, Pertaining To Assessment Years2008-09, 2009-10 & 2010-11, Are Directed Against The Orders Passed By The Ld. Commissioner Of Income Tax (Appeals)-9, Kolkata,In Appeal Nos. 588/589/ & 590/Cit(A)-9/Wd-12(1)/2014-15/Kol, Which In Turn Arise Out Of Assessment Orders Passed By The Assessing Officer U/S.143(3) Of The Income Tax Act, 1961 (Hereinafter Referred To As The ‘Act’). 2.Since, These Three Appeals Relate To Same Assessee, Different Assessment Years, Identical Issues Are Involved, Therefore, These Have Been Clubbed & Heard Together & A Consolidated Order Is Being Passed For The Sake Of Convenience & Brevity. Revenue’S Appeal In Ita No.172/Kol/2016, Assessment Year 2008-09, Is Taken As The Lead Case.

…IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH KOLKATA BEFORE SHRI A. T. VARKEY, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.172, 173 & 174/Kol/2016 (िनधा"रणवष" / Assessment Years: 2008-09, 2009-10 & 2010-11) Vs. M/s Bonanza Trading ITO, Wd-12(1), Kolkata Company (P) Ltd. Aayakar Bhawan, P-7, Chowringhee Square, Kolkata – B-103, Rai Enclave, 7/1A, 700 069. Sunny Park, Kolkata – 700 019. "थायीलेखासं./जीआइआरसं./PAN/GIR No. : AABCB 0175 D (APPELLANT) .. (RESPONDENT) Appellantby :ShriSaurabh Kumar, Addl. CIT(DR) Respondent by :Shri Asim Choudhury, Advocate. सुनवाईकीतारीख/ Date of Hearing : 13/11/2017 घोषणाकीतारीख/Date…

ITO, WD-12(1), Kolkata vs. M/S Bonanza Trading Co. Pvt. Ltd., Kolkata

In the result, the appeal filed by the Revenue (ITA No

Bench: Shri A. T. Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.172, 173 & 174/Kol/2016 (िनधा"रणवष" / Assessment Years: 2008-09, 2009-10 & 2010-11) Vs. M/S Bonanza Trading Ito, Wd-12(1), Kolkata Company (P) Ltd. Aayakar Bhawan, P-7, Chowringhee Square, Kolkata – B-103, Rai Enclave, 7/1A, 700 069. Sunny Park, Kolkata – 700 019. "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aabcb 0175 D (Appellant) .. (Respondent) Appellantby :Shrisaurabh Kumar, Addl. Cit(Dr) Respondent By :Shri Asim Choudhury, Advocate. सुनवाईकीतारीख/ Date Of Hearing : 13/11/2017 घोषणाकीतारीख/Date Of Pronouncement : 10/01/2018 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: The Captioned Three Appeals Filed By The Revenue, Pertaining To Assessment Years2008-09, 2009-10 & 2010-11, Are Directed Against The Orders Passed By The Ld. Commissioner Of Income Tax (Appeals)-9, Kolkata,In Appeal Nos. 588/589/ & 590/Cit(A)-9/Wd-12(1)/2014-15/Kol, Which In Turn Arise Out Of Assessment Orders Passed By The Assessing Officer U/S.143(3) Of The Income Tax Act, 1961 (Hereinafter Referred To As The ‘Act’). 2.Since, These Three Appeals Relate To Same Assessee, Different Assessment Years, Identical Issues Are Involved, Therefore, These Have Been Clubbed & Heard Together & A Consolidated Order Is Being Passed For The Sake Of Convenience & Brevity. Revenue’S Appeal In Ita No.172/Kol/2016, Assessment Year 2008-09, Is Taken As The Lead Case.

…IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH KOLKATA BEFORE SHRI A. T. VARKEY, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.172, 173 & 174/Kol/2016 (िनधा"रणवष" / Assessment Years: 2008-09, 2009-10 & 2010-11) Vs. M/s Bonanza Trading ITO, Wd-12(1), Kolkata Company (P) Ltd. Aayakar Bhawan, P-7, Chowringhee Square, Kolkata – B-103, Rai Enclave, 7/1A, 700 069. Sunny Park, Kolkata – 700 019. "थायीलेखासं./जीआइआरसं./PAN/GIR No. : AABCB 0175 D (APPELLANT) .. (RESPONDENT) Appellantby :ShriSaurabh Kumar, Addl. CIT(DR) Respondent by :Shri Asim Choudhury, Advocate. सुनवाईकीतारीख/ Date of Hearing : 13/11/2017 घोषणाकीतारीख/Date…

ITO, WD-12(1), Kolkata vs. M/S Bonanza Trading Co. Pvt. Ltd., Kolkata

In the result, the appeal filed by the Revenue (ITA No

Bench: Shri A. T. Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.172, 173 & 174/Kol/2016 (िनधा"रणवष" / Assessment Years: 2008-09, 2009-10 & 2010-11) Vs. M/S Bonanza Trading Ito, Wd-12(1), Kolkata Company (P) Ltd. Aayakar Bhawan, P-7, Chowringhee Square, Kolkata – B-103, Rai Enclave, 7/1A, 700 069. Sunny Park, Kolkata – 700 019. "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aabcb 0175 D (Appellant) .. (Respondent) Appellantby :Shrisaurabh Kumar, Addl. Cit(Dr) Respondent By :Shri Asim Choudhury, Advocate. सुनवाईकीतारीख/ Date Of Hearing : 13/11/2017 घोषणाकीतारीख/Date Of Pronouncement : 10/01/2018 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: The Captioned Three Appeals Filed By The Revenue, Pertaining To Assessment Years2008-09, 2009-10 & 2010-11, Are Directed Against The Orders Passed By The Ld. Commissioner Of Income Tax (Appeals)-9, Kolkata,In Appeal Nos. 588/589/ & 590/Cit(A)-9/Wd-12(1)/2014-15/Kol, Which In Turn Arise Out Of Assessment Orders Passed By The Assessing Officer U/S.143(3) Of The Income Tax Act, 1961 (Hereinafter Referred To As The ‘Act’). 2.Since, These Three Appeals Relate To Same Assessee, Different Assessment Years, Identical Issues Are Involved, Therefore, These Have Been Clubbed & Heard Together & A Consolidated Order Is Being Passed For The Sake Of Convenience & Brevity. Revenue’S Appeal In Ita No.172/Kol/2016, Assessment Year 2008-09, Is Taken As The Lead Case.

…IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH KOLKATA BEFORE SHRI A. T. VARKEY, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.172, 173 & 174/Kol/2016 (िनधा"रणवष" / Assessment Years: 2008-09, 2009-10 & 2010-11) Vs. M/s Bonanza Trading ITO, Wd-12(1), Kolkata Company (P) Ltd. Aayakar Bhawan, P-7, Chowringhee Square, Kolkata – B-103, Rai Enclave, 7/1A, 700 069. Sunny Park, Kolkata – 700 019. "थायीलेखासं./जीआइआरसं./PAN/GIR No. : AABCB 0175 D (APPELLANT) .. (RESPONDENT) Appellantby :ShriSaurabh Kumar, Addl. CIT(DR) Respondent by :Shri Asim Choudhury, Advocate. सुनवाईकीतारीख/ Date of Hearing : 13/11/2017 घोषणाकीतारीख/Date…

DCIT, CC-1(3), Kolkata vs. M/S Feegrade & Company Ltd., Kolkata

In the result the appeal by the revenue is dismissed

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Shri Waseem Ahmed, Am ] Assessment Year : 2013-14

…nd exempt income during the previous year while working out the average value of investments for application of Rule 8D(2)(ii) of the Rules. In this regard the assessee placed reliance on the decision of ITAT, Kolkata Bench in the case of REI Agro Ltd vs DCIT 144 ITD 141 (Kol) wherein it was held that while making disallowance under Rule 8D(2)(iii) of the Rules and while computing Average value of investments only investments which yielded during the relevant previous year should be considered. 21. The CIT(A) agreed with the submissions of the assessee and deleted the addition of interest expenses of Rs.2,05,685/…

DCIT, CC-193, Kolkata vs. M/S Rungta Sons Private Ltd., Kolkata

In the result the appeal by the revenue is dismissed

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Shri Waseem Ahmed, Am ] Assessment Year : 2013-14

…d exempt income during the previous year while working out the average value of investments for application of Rule 8D(2)(iii) of the Rules. In this regard the assessee placed reliance on the decision of ITAT, Kolkata Bench in the case of REL Agro Ltd vs DCIT 144 ITD 141 (Kol) wherein it was held that while working Average value of investments while applying Rule 8D(2)(iii) of the Rules only dividend yielding investments have to be taken into account. The CIT(A) agreed ITA No.1652/Kol/2016 M/s. Rungta Sons Private Ltd. A.Y.2013-14 with the submissions of the assessee and deleted the addition of interest expense…

DCIT, Circle-1, Siliguri vs. M/S Gangadhar Developers Pvt. Ltd., Siliguri

In the result, the appeals of the revenue for assessment years 2008-09, 2009-10

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Hon’Ble Shri M.Balaganesh, Am ] I.T.A Nos. 1533-1536/Kol/2016 Assessment Years : 2008-09, 2009-10, 2010-11 & 2012-13 Respectively Dcit, Circle-1, Siliguri -Vs- M/S Gangadhar Developers Pvt. Ltd. [Pan: Aaccg 0424 H] (Appellant) (Respondent)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH : KOLKATA [Before Hon’ble Shri N.V.Vasudevan, JM & Hon’ble Shri M.Balaganesh, AM ] I.T.A Nos. 1533-1536/Kol/2016 Assessment Years : 2008-09, 2009-10, 2010-11 & 2012-13 respectively DCIT, Circle-1, Siliguri -vs- M/s Gangadhar Developers Pvt. Ltd. [PAN: AACCG 0424 H] (Appellant) (Respondent) For the Appellant : Shri Arindam Bhattacharjee, Addl. CIT For the Revenue : Shri Subash Agarwal, Advocate Date of Hearing : 08.01.2018 Date of Pronouncement : 10.01.2018 ORDER Per M.Balaganesh, AM 1. These appeals by the Revenue arise out of the separate orders of the…

DCIT, Circle-1, Siliguri vs. M/S Gangadhar Developers Pvt. Ltd., Siliguri

In the result, the appeals of the revenue for assessment years 2008-09, 2009-10

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Hon’Ble Shri M.Balaganesh, Am ] I.T.A Nos. 1533-1536/Kol/2016 Assessment Years : 2008-09, 2009-10, 2010-11 & 2012-13 Respectively Dcit, Circle-1, Siliguri -Vs- M/S Gangadhar Developers Pvt. Ltd. [Pan: Aaccg 0424 H] (Appellant) (Respondent)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH : KOLKATA [Before Hon’ble Shri N.V.Vasudevan, JM & Hon’ble Shri M.Balaganesh, AM ] I.T.A Nos. 1533-1536/Kol/2016 Assessment Years : 2008-09, 2009-10, 2010-11 & 2012-13 respectively DCIT, Circle-1, Siliguri -vs- M/s Gangadhar Developers Pvt. Ltd. [PAN: AACCG 0424 H] (Appellant) (Respondent) For the Appellant : Shri Arindam Bhattacharjee, Addl. CIT For the Revenue : Shri Subash Agarwal, Advocate Date of Hearing : 08.01.2018 Date of Pronouncement : 10.01.2018 ORDER Per M.Balaganesh, AM 1. These appeals by the Revenue arise out of the separate orders of the…

DCIT, Circle-1, Siliguri vs. M/S Gangadhar Developers Pvt. Ltd., Siliguri

In the result, the appeals of the revenue for assessment years 2008-09, 2009-10

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Hon’Ble Shri M.Balaganesh, Am ] I.T.A Nos. 1533-1536/Kol/2016 Assessment Years : 2008-09, 2009-10, 2010-11 & 2012-13 Respectively Dcit, Circle-1, Siliguri -Vs- M/S Gangadhar Developers Pvt. Ltd. [Pan: Aaccg 0424 H] (Appellant) (Respondent)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH : KOLKATA [Before Hon’ble Shri N.V.Vasudevan, JM & Hon’ble Shri M.Balaganesh, AM ] I.T.A Nos. 1533-1536/Kol/2016 Assessment Years : 2008-09, 2009-10, 2010-11 & 2012-13 respectively DCIT, Circle-1, Siliguri -vs- M/s Gangadhar Developers Pvt. Ltd. [PAN: AACCG 0424 H] (Appellant) (Respondent) For the Appellant : Shri Arindam Bhattacharjee, Addl. CIT For the Revenue : Shri Subash Agarwal, Advocate Date of Hearing : 08.01.2018 Date of Pronouncement : 10.01.2018 ORDER Per M.Balaganesh, AM 1. These appeals by the Revenue arise out of the separate orders of the…

DCIT, Circle-1, Siliguri vs. M/S Gangadhar Developers Pvt. Ltd., Siliguri

In the result, the appeals of the revenue for assessment years 2008-09, 2009-10

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Hon’Ble Shri M.Balaganesh, Am ] I.T.A Nos. 1533-1536/Kol/2016 Assessment Years : 2008-09, 2009-10, 2010-11 & 2012-13 Respectively Dcit, Circle-1, Siliguri -Vs- M/S Gangadhar Developers Pvt. Ltd. [Pan: Aaccg 0424 H] (Appellant) (Respondent)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH : KOLKATA [Before Hon’ble Shri N.V.Vasudevan, JM & Hon’ble Shri M.Balaganesh, AM ] I.T.A Nos. 1533-1536/Kol/2016 Assessment Years : 2008-09, 2009-10, 2010-11 & 2012-13 respectively DCIT, Circle-1, Siliguri -vs- M/s Gangadhar Developers Pvt. Ltd. [PAN: AACCG 0424 H] (Appellant) (Respondent) For the Appellant : Shri Arindam Bhattacharjee, Addl. CIT For the Revenue : Shri Subash Agarwal, Advocate Date of Hearing : 08.01.2018 Date of Pronouncement : 10.01.2018 ORDER Per M.Balaganesh, AM 1. These appeals by the Revenue arise out of the separate orders of the…

Tata Global Beverage Limited, Kolkata vs. ACIT, Cir-4, Kolkata

In the result ITA No.1869/Kol/2014 is allowed

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Dr.Arjun Lal Saini, Am ]

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH ‘B’ KOLKATA [Before Hon’ble Shri N.V.Vasudevan, JM & Dr.Arjun Lal Saini, AM ] ITA No.1866 /Kol/2014 Assessment Year : 2006-07 Tata Global Beverages Ltd. -Versus- A.C.I.T., Circle-4, Kolkata Kolkata (PAN:AABCT 0602 K) (Appellant) (Respondent) Assessment Year : 2007-08 Tata Global Beverages Ltd. -Versus- D.C.I.T., Circle-4, Kolkata Kolkata (PAN:AABCT 0602 K) (Appellant) (Respondent) ITA No.1868 /Kol/2014 Assessment Year : 2008-09 Tata Global Beverages Ltd. -Versus- Addl.C.I.T., Circle-4, Kolkata Kolkata (PAN:AABCT 0602 K) (Appellant) (Respondent) ITA No.1869 /Kol/2…

Tata Global Beverage Limited, Kolkata vs. ACIT, Cir-4, Kolkata

In the result ITA No.1869/Kol/2014 is allowed

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Dr.Arjun Lal Saini, Am ]

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH ‘B’ KOLKATA [Before Hon’ble Shri N.V.Vasudevan, JM & Dr.Arjun Lal Saini, AM ] ITA No.1866 /Kol/2014 Assessment Year : 2006-07 Tata Global Beverages Ltd. -Versus- A.C.I.T., Circle-4, Kolkata Kolkata (PAN:AABCT 0602 K) (Appellant) (Respondent) Assessment Year : 2007-08 Tata Global Beverages Ltd. -Versus- D.C.I.T., Circle-4, Kolkata Kolkata (PAN:AABCT 0602 K) (Appellant) (Respondent) ITA No.1868 /Kol/2014 Assessment Year : 2008-09 Tata Global Beverages Ltd. -Versus- Addl.C.I.T., Circle-4, Kolkata Kolkata (PAN:AABCT 0602 K) (Appellant) (Respondent) ITA No.1869 /Kol/2…

Tata Global Beverage Limited, Kolkata vs. ACIT, Cir-4, Kolkata

In the result ITA No.1869/Kol/2014 is allowed

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Dr.Arjun Lal Saini, Am ]

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH ‘B’ KOLKATA [Before Hon’ble Shri N.V.Vasudevan, JM & Dr.Arjun Lal Saini, AM ] ITA No.1866 /Kol/2014 Assessment Year : 2006-07 Tata Global Beverages Ltd. -Versus- A.C.I.T., Circle-4, Kolkata Kolkata (PAN:AABCT 0602 K) (Appellant) (Respondent) Assessment Year : 2007-08 Tata Global Beverages Ltd. -Versus- D.C.I.T., Circle-4, Kolkata Kolkata (PAN:AABCT 0602 K) (Appellant) (Respondent) ITA No.1868 /Kol/2014 Assessment Year : 2008-09 Tata Global Beverages Ltd. -Versus- Addl.C.I.T., Circle-4, Kolkata Kolkata (PAN:AABCT 0602 K) (Appellant) (Respondent) ITA No.1869 /Kol/2…

Tata Global Beverage Limited, Kolkata vs. ACIT, Cir-4, Kolkata

In the result ITA No.1869/Kol/2014 is allowed

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Dr.Arjun Lal Saini, Am ]

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH ‘B’ KOLKATA [Before Hon’ble Shri N.V.Vasudevan, JM & Dr.Arjun Lal Saini, AM ] ITA No.1866 /Kol/2014 Assessment Year : 2006-07 Tata Global Beverages Ltd. -Versus- A.C.I.T., Circle-4, Kolkata Kolkata (PAN:AABCT 0602 K) (Appellant) (Respondent) Assessment Year : 2007-08 Tata Global Beverages Ltd. -Versus- D.C.I.T., Circle-4, Kolkata Kolkata (PAN:AABCT 0602 K) (Appellant) (Respondent) ITA No.1868 /Kol/2014 Assessment Year : 2008-09 Tata Global Beverages Ltd. -Versus- Addl.C.I.T., Circle-4, Kolkata Kolkata (PAN:AABCT 0602 K) (Appellant) (Respondent) ITA No.1869 /Kol/2…

Tata Global Beverage Limited, Kolkata vs. ACIT, Cir-4, Kolkata

In the result ITA No.1869/Kol/2014 is allowed

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Dr.Arjun Lal Saini, Am ]

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH ‘B’ KOLKATA [Before Hon’ble Shri N.V.Vasudevan, JM & Dr.Arjun Lal Saini, AM ] ITA No.1866 /Kol/2014 Assessment Year : 2006-07 Tata Global Beverages Ltd. -Versus- A.C.I.T., Circle-4, Kolkata Kolkata (PAN:AABCT 0602 K) (Appellant) (Respondent) Assessment Year : 2007-08 Tata Global Beverages Ltd. -Versus- D.C.I.T., Circle-4, Kolkata Kolkata (PAN:AABCT 0602 K) (Appellant) (Respondent) ITA No.1868 /Kol/2014 Assessment Year : 2008-09 Tata Global Beverages Ltd. -Versus- Addl.C.I.T., Circle-4, Kolkata Kolkata (PAN:AABCT 0602 K) (Appellant) (Respondent) ITA No.1869 /Kol/2…

DCIT, Circle - 11(1), Kolkata vs. M/S. Development Consultants Pvt. Ltd., Kolkata

In the result, appeal of Revenue is partly allowed and that of CO of assessee is also allowed

Bench: Shri Waseem Ahmed & Shri S.S.Viswanethra Raviassessment Year:2008-09 Dcit, Circle-11(1), M/S Development बनाम / P-7, Chowringhee Constultant Pvt. Ltd., 24, V/S. Square, Kolkata-69 Park Street, Kolkata-16 [Pan No.Aaacd 8900 F] .. अपीलाथ" /Appellant ""यथ" /Respondent

…आयकर अपील"य अधीकरण, "यायपीठ – “D” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “D” KOLKATA Before Shri Waseem Ahmed, Accountant Member and Shri S.S.Viswanethra Ravi, Judicial Member Assessment Year:2008-09 DCIT, Circle-11(1), M/s Development बनाम / P-7, Chowringhee Constultant Pvt. Ltd., 24, V/s. Square, Kolkata-69 Park Street, Kolkata-16 [PAN No.AAACD 8900 F] .. अपीलाथ" /Appellant ""यथ" /Respondent C.O. No.21/Kol/2016 (a/o ITA No.213/Kol/2016) Assessment Year: 2008-09 M/s Development DCIT, Circle-11(1) बनाम / Constultant Pvt. Ltd., P-7, Chowringhee V/s. 24, Park Street, Square, Kolkata-69 Kolka…

Madhu Jayanti International Limited, Kolkata vs. DCIT, Circle - 4(1), Kolkata

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

Bench: Hon’Ble Shri Aby. T. Varkey, Jm & Shri M.Balaganesh, Am ] I.T.A No. 214/Kol/2016 Assessment Year : 2011-12 Madhu Jayanti International Ltd. -Vs- Dcit, Cc-4(1), Kolkata [Pan: Aabcm 7502 R] (Appellant) (Respondent)

…e list of investments which did not fetch any dividend income and prayed for exclusion of those investments while calculating disallowance under Rule 8D(2)(iii) of the Rules in the light of the decision of this tribunal in the case of REI Agro Ltd reported in 144 ITD 141. The ld DR fairly agreed for the same. Hence we direct the ld AO to rework the disallowance under Rule 8D(2)(iii) of the Rules only by taking into account those investments which had fetched dividend income in light of decision of this tribunal in REI Agro ltd supra. Accordingly the Ground Nos. 3(a) to 3(f) raised by the assessee are allowed for…