Riviera Home Furnishing v. Addl.CIT

237 Taxmann 520High Court2016#3052 most cited

What is Riviera Home Furnishing v. Addl.CIT authority for?

Interest earned on fixed deposits that are pledged as margin money for bank facilities like letters of credit and bank guarantees is considered business profit and eligible for exemption.

39

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2026.

Also referred to as

Riviera Home Furnishing v. Addl. CIT · section 10A · section 10B · interest on FDR · lien to bank · margin money · letter of credit · bank guarantee · business profit · exemption

Also reported as

9 ITR-OL 401

Sections most often in play

Section 10ASection 10AASection 115-OSection 143(3)Section 14ASection 8D
Read the full judgment

Issues it is cited on

section 75section 10baconvertible foreign exchangeinterest on outstanding receivablesinitial assessment yearsection 80htransfer pricing ordersection 10bsection 80hhcsection 80hhcomputer softwaresection 10aa

Judgments citing Riviera Home Furnishing v. Addl.CIT

Midland Credit Management India Pvt. Ltd., New Delhi vs. Addl. CIT, Special Range- 6, New Delhi

In the result the appeal of the assessee is allowed in part on the grounds argued before us whereas the appeal of the revenue stands

ITA 3892/DEL/2017[2010-11]Status: DisposedITAT Delhi14 Sept 2020AY 2010-11

Bench: Shri N.K. Billaiya & Shri Sudhanshu Srivastava[Assessment Year: 2010-11]

For Appellant: Shri Nageshwar Rao, AdvFor Respondent: Shri Surendra Pal, CIT - DR
Section 10ASection 115JSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘I-1’ BENCH, NEW DELHI [THROUGH VIDEO CONFERENCE] BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER, AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER [Assessment Year: 2010-11] M/s Midland Credit Management Vs. The Addl. C.I.T India Pvt Ltd Special Range - 6 C/o Regus Business Centre New Delhi Eros Corporate Towers, Nehru Place, New Delhi PAN: AAECM 3260 F [Assessment Year: 2010-11] The Addl. C.I.T Vs. M/s Midland Credit Management Special Range - 6 India Pvt Ltd New Delhi C/o Regus Business Centre Eros Corporate Towers, Nehru Place, New Delhi PAN: AAECM 3260 F [Appell…

Addl.CIT, New Delhi vs. M/S Midland Credit Management India Pvt. Ltd., New Delhi

In the result the appeal of the assessee is allowed in part on the grounds argued before us whereas the appeal of the revenue stands

ITA 3765/DEL/2017[2010-11]Status: DisposedITAT Delhi14 Sept 2020AY 2010-11

Bench: Shri N.K. Billaiya & Shri Sudhanshu Srivastava[Assessment Year: 2010-11]

For Appellant: Shri Nageshwar Rao, AdvFor Respondent: Shri Surendra Pal, CIT - DR
Section 10ASection 115JSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘I-1’ BENCH, NEW DELHI [THROUGH VIDEO CONFERENCE] BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER, AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER [Assessment Year: 2010-11] M/s Midland Credit Management Vs. The Addl. C.I.T India Pvt Ltd Special Range - 6 C/o Regus Business Centre New Delhi Eros Corporate Towers, Nehru Place, New Delhi PAN: AAECM 3260 F [Assessment Year: 2010-11] The Addl. C.I.T Vs. M/s Midland Credit Management Special Range - 6 India Pvt Ltd New Delhi C/o Regus Business Centre Eros Corporate Towers, Nehru Place, New Delhi PAN: AAECM 3260 F [Appell…

Assistant Commissioner of Income Tax Circle-2(1)(2), Bangalore vs. M/S Eygbs India Pvt Ltd, Bangalore

In the result, the appeal by the revenue is dismissed

ITA 2984/BANG/2018[2014-15]Status: DisposedITAT Bangalore31 Aug 2020AY 2014-15

Bench: Shri N V Vasudevan & Shri G Manjunathaassessment Year: 2014-15

For Appellant: Shri Priyadarshi Mishra, Jt.CIT(DR)(ITAT), BengaluruFor Respondent: Shri Rajan Vora, Sr. Counsel
Section 10ASection 2(24)Section 92Section 92CSection 92C(4)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI N V VASUDEVAN, VICE PRESIDENT AND SHRI G MANJUNATHA, ACCOUNTANT MEMBER Assessment year: 2014-15 The Asst. Commissioner of Vs. M/s. EYGBS India Pvt. Ltd., Income Tax, RMZ Infinity Tower C, 3rd Floor, Old Madras Road, Circle 2(1)(2), Bangalore. Benniganahalli, K R Puram, Bangalore – 560 076, PAN: AABCE 6565A APPELLANT RESPONDENT Appellant by : Shri Priyadarshi Mishra, Jt.CIT(DR)(ITAT), Bengaluru. Respondent by : Shri Rajan Vora, Sr. Counsel Date of hearing : 20.08.2020 Date of Pronouncement : 31.08.2020 O R D E R Per N.V. Vasudevan, Vice Pre…

United Health Group Information Services Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeal filed by the assessee is allowed and the appeal filed by the Revenue is partly allowed for statistical purposes

ITA 473/DEL/2016[2011-12]Status: DisposedITAT Delhi25 Aug 2020AY 2011-12

Bench: Shri R.K. Panda & Shri Amit Shuklaassessment Year: 2011-12 Optum Global Solutions (India) Vs Dcit, Private Limited Circle-27(1), (Formerly Known As United Health Cr Building, Group Information Services Pvt. New Delhi. Ltd.), 11Th Floor, Tower A, Dlf Towers Jasola, Jasola District Centre, New Delhi. Pan: Aadca6769Q Assessment Year: 2011-12 Dcit, Vs Optum Global Solutions (India) Circle-27(1), Private Limited Cr Building, (Formerly Known As United Health New Delhi Group Information Services Pvt. Ltd.), 11Th Floor, Tower A, Dlf Towers Jasola, Jasola District Centre, New Delhi. Pan: Aadca6769Q (Appellant) (Respondent) Assessee By : Shri Nageshwar Rao & Shri S. Chakraborty, Advocates Revenue By : Shri Anupam Kant Garg, Cit, Dr Date Of Hearing : 16.06.2020 Date Of Pronouncement : 25.08.2020

For Appellant: Shri Nageshwar Rao &For Respondent: Shri Anupam Kant Garg, CIT, DR
Section 10ASection 115JSection 143(3)Section 144C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : I-2 : NEW DELHI (Through Virtual Court Hearing) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI AMIT SHUKLA, JUDICIAL MEMBER Assessment Year: 2011-12 Optum Global Solutions (India) Vs DCIT, Private Limited Circle-27(1), (Formerly known as United Health CR Building, Group Information Services Pvt. New Delhi. Ltd.), 11th Floor, Tower A, DLF Towers Jasola, Jasola District Centre, New Delhi. PAN: AADCA6769Q Assessment Year: 2011-12 DCIT, Vs Optum Global Solutions (India) Circle-27(1), Private Limited CR Building, (Formerly known as United Health New Delhi Group In…

DCIT, New Delhi vs. M/S United Health Group Information Services Pvt. Ltd, New Delhi

In the result, the appeal filed by the assessee is allowed and the appeal filed by the Revenue is partly allowed for statistical purposes

ITA 193/DEL/2016[2011-12]Status: DisposedITAT Delhi25 Aug 2020AY 2011-12

Bench: Shri R.K. Panda & Shri Amit Shuklaassessment Year: 2011-12 Optum Global Solutions (India) Vs Dcit, Private Limited Circle-27(1), (Formerly Known As United Health Cr Building, Group Information Services Pvt. New Delhi. Ltd.), 11Th Floor, Tower A, Dlf Towers Jasola, Jasola District Centre, New Delhi. Pan: Aadca6769Q Assessment Year: 2011-12 Dcit, Vs Optum Global Solutions (India) Circle-27(1), Private Limited Cr Building, (Formerly Known As United Health New Delhi Group Information Services Pvt. Ltd.), 11Th Floor, Tower A, Dlf Towers Jasola, Jasola District Centre, New Delhi. Pan: Aadca6769Q (Appellant) (Respondent) Assessee By : Shri Nageshwar Rao & Shri S. Chakraborty, Advocates Revenue By : Shri Anupam Kant Garg, Cit, Dr Date Of Hearing : 16.06.2020 Date Of Pronouncement : 25.08.2020

For Appellant: Shri Nageshwar Rao &For Respondent: Shri Anupam Kant Garg, CIT, DR
Section 10ASection 115JSection 143(3)Section 144C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : I-2 : NEW DELHI (Through Virtual Court Hearing) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI AMIT SHUKLA, JUDICIAL MEMBER Assessment Year: 2011-12 Optum Global Solutions (India) Vs DCIT, Private Limited Circle-27(1), (Formerly known as United Health CR Building, Group Information Services Pvt. New Delhi. Ltd.), 11th Floor, Tower A, DLF Towers Jasola, Jasola District Centre, New Delhi. PAN: AADCA6769Q Assessment Year: 2011-12 DCIT, Vs Optum Global Solutions (India) Circle-27(1), Private Limited CR Building, (Formerly known as United Health New Delhi Group In…

M/S R Systems International Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeal of the assessee in ITA No

ITA 6506/DEL/2016[2011-12]Status: DisposedITAT Delhi04 Oct 2019AY 2011-12

Bench: Shri N.K. Billaiya & Shri Sudhanshu Srivastava[A.Y 2011-12]

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri Vijay Kumar Chaddha, Sr. DR
Section 10ASection 10A(4)

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘F’ BENCH, NEW DELHI BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER, AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER [A.Y 2011-12] R. Systems International Ltd Vs. The A.C.I.T B – 104A, Greater Kailash Circle – 20(2) New Delhi New Delhi PAN: AABCR 9541 B (Applicant) (Respondent) Assessee By : Shri Ajay Vohra, Sr. Adv Shri Aditya Vohra, Adv Department By : Shri Vijay Kumar Chaddha, Sr. DR Date of Hearing : 03.10.2019 Date of Pronouncement : 04.10.2019 ORDER PER N.K. BILLAIYA, ACCOUNTANT MEMBER, This appeal by the assessee is preferred against the order of…

A.T. Kearney India Pvt. Ltd. (India Branch Office), Gurgaon vs. ACIT, New Delhi

In the result, the appeal of the assessee stands allowed in

ITA 2623/DEL/2015[2010-11]Status: DisposedITAT Delhi21 Jun 2019AY 2010-11

Bench: Shri N.S. Saini & Shri Sudhanshu Srivastavaassessment Year: 2010-11 A.T. Kearney India Pvt. Ltd. Acit, (India Branch Office), Circle 1(1), 6Th Floor, Tower D, New Delhi. Vs Global Business Park, Gurgaon-122002 (Pan: Aadca1436G) Appellant Respondent Assessee By: Shri Himanshu Sinha, Adv. Ms Vrinda Tulsiyan, Adv. Department By: Shri H.K. Choudhary, Cit Dr Ms Saweta Nakra, Sr. Dr Date Of Hearing : 14.06.2019 Date Of Pronouncement : 21.06.2019

For Appellant: Shri Himanshu Sinha, AdvFor Respondent: Shri H.K. Choudhary, CIT DR
Section 10ASection 143(1)Section 143(3)Section 144CSection 92C

…ITA 2623/Del/2015 Assessment year 2010-11 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I-2’ NEW DELHI BEFORE SHRI N.S. SAINI, ACCOUNTANT MEMBER AND SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER Assessment Year: 2010-11 A.T. Kearney India Pvt. Ltd. ACIT, (India Branch Office), Circle 1(1), 6th Floor, Tower D, New Delhi. vs Global Business Park, Gurgaon-122002 (PAN: AADCA1436G) Appellant Respondent Assessee by: Shri Himanshu Sinha, Adv. Ms Vrinda Tulsiyan, Adv. Department by: Shri H.K. Choudhary, CIT DR Ms Saweta Nakra, Sr. DR Date of hearing : 14.06.2019 Date of pronouncement : 21.06.2019 O R D E R PE…

Ntt Data Global Delivery Services Ltd., Bangalore vs. DCIT, New Delhi

The appeal of the assessee is partly allowed

ITA 5196/DEL/2014[2009-10]Status: DisposedITAT Delhi20 Dec 2018AY 2009-10

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishintt Data Global Delivery Vs. Dcit, Services Ltd, Circle-13(1), No. 17, South End Road, New Delhi Bangalore Pan: Aabck7777J (Appellant) (Respondent)

For Appellant: Shri Purushottam, AdvFor Respondent: Shri Amit Katoch, CIT DR
Section 10Section 10ASection 143

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C”: NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER NTT Data Global Delivery Vs. DCIT, Services Ltd, Circle-13(1), No. 17, South End Road, New Delhi Bangalore PAN: AABCK7777J (Appellant) (Respondent) Assessee by : Shri Purushottam, Adv Revenue by: Shri Amit Katoch, CIT DR Date of Hearing 27/11/2018 Date of pronouncement 20/12/2018 O R D E R PER PRASHANT MAHARISHI, A. M. 1. This is an appeal filed by the assessee against the order of the ld CIT (A), Delhi dated 26.06.2014 for the Assessment Year 2009-10. 2. The assess…

ITO 15(2)(1), Mumbai vs. Hydrao Pneumatic Accessories India P. Ltd, Mumbai

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

ITA 713/MUM/2016[2010-11]Status: DisposedITAT Mumbai26 Oct 2018AY 2010-11

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2010-11 Hydro Pneumatic Ito-10(3)(1), Mumbai. Accessories India Pvt. Ltd. Vs. 17, Raja Industrial Estate, P.K. Road, Nahur Village, Mulund (W), Mumbai- 400080. Pan No. Aaach1351A Respondent Appellant Assessment Year: 2010-11 Ito-15(2)(1), Room No. Hydro Pneumatic 452, 4Th Floor, Aayakar Vs. Accessories India Pvt. Ltd. Bhavan, Maharshi 17, Raja Industrial Estate, Karve Road, Mumbai- P.K. Road, Nahur Village, 400020. Mulund (W), Mumbai- 400080. Pan No. Aaach1351A Appellant Respondent Assessee By : Mr. Dharan V. Gandhi, Ar Revenue By : Mr. Abiram Kartikeyan, Dr Date Of Hearing : 31/07/2018 Date Of Pronouncement: 26/10/2018

For Appellant: Mr. Dharan V. Gandhi, ARFor Respondent: Mr. Abiram Kartikeyan, DR
Section 10BSection 142(1)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H” MUMBAI BEFORE SHRI C.N. PRASAD (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2010-11 Hydro Pneumatic ITO-10(3)(1), Mumbai. Accessories India Pvt. Ltd. Vs. 17, Raja Industrial Estate, P.K. Road, Nahur Village, Mulund (W), Mumbai- 400080. PAN No. AAACH1351A Respondent Appellant Assessment Year: 2010-11 ITO-15(2)(1), Room No. Hydro Pneumatic 452, 4th floor, Aayakar Vs. Accessories India Pvt. Ltd. Bhavan, Maharshi 17, Raja Industrial Estate, Karve Road, Mumbai- P.K. Road, Nahur Village, 400020. Mulund (W), Mumbai- 400080. PAN No. AAA…

Hydro Pneumatic Acccessories India P.Ltd, Mumbai vs. ITO 10(3)(1), Mumbai

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

ITA 517/MUM/2016[2010-11]Status: DisposedITAT Mumbai26 Oct 2018AY 2010-11

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2010-11 Hydro Pneumatic Ito-10(3)(1), Mumbai. Accessories India Pvt. Ltd. Vs. 17, Raja Industrial Estate, P.K. Road, Nahur Village, Mulund (W), Mumbai- 400080. Pan No. Aaach1351A Respondent Appellant Assessment Year: 2010-11 Ito-15(2)(1), Room No. Hydro Pneumatic 452, 4Th Floor, Aayakar Vs. Accessories India Pvt. Ltd. Bhavan, Maharshi 17, Raja Industrial Estate, Karve Road, Mumbai- P.K. Road, Nahur Village, 400020. Mulund (W), Mumbai- 400080. Pan No. Aaach1351A Appellant Respondent Assessee By : Mr. Dharan V. Gandhi, Ar Revenue By : Mr. Abiram Kartikeyan, Dr Date Of Hearing : 31/07/2018 Date Of Pronouncement: 26/10/2018

For Appellant: Mr. Dharan V. Gandhi, ARFor Respondent: Mr. Abiram Kartikeyan, DR
Section 10BSection 142(1)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H” MUMBAI BEFORE SHRI C.N. PRASAD (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2010-11 Hydro Pneumatic ITO-10(3)(1), Mumbai. Accessories India Pvt. Ltd. Vs. 17, Raja Industrial Estate, P.K. Road, Nahur Village, Mulund (W), Mumbai- 400080. PAN No. AAACH1351A Respondent Appellant Assessment Year: 2010-11 ITO-15(2)(1), Room No. Hydro Pneumatic 452, 4th floor, Aayakar Vs. Accessories India Pvt. Ltd. Bhavan, Maharshi 17, Raja Industrial Estate, Karve Road, Mumbai- P.K. Road, Nahur Village, 400020. Mulund (W), Mumbai- 400080. PAN No. AAA…

Hydro Pneumatic Accessories India P.Ltd, Mumbai vs. ITO 10(3)1, Mumbai

In the result, the appeal is allowed

ITA 7735/MUM/2012[2008-09]Status: DisposedITAT Mumbai26 Oct 2018AY 2008-09

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2008-09 Hydro Pneumatic Ito-10(3)(1), Mumbai. Accessories India Pvt. Ltd. Vs. 17, Raja Industrial Estate, P.K. Road, Nahur Village, Mulund (W), Mumbai- 400080. Pan No. Aaach1351A Respondent Appellant Assessee By : Mr. Dharan V. Gandhi, Ar Revenue By : Mr. Abiram Kartikeyan, Dr Date Of Hearing : 31/07/2018 Date Of Pronouncement: 26/10/2018

For Appellant: Mr. Dharan V. Gandhi, ARFor Respondent: Mr. Abiram Kartikeyan, DR
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H” MUMBAI BEFORE SHRI C.N. PRASAD (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2008-09 Hydro Pneumatic ITO-10(3)(1), Mumbai. Accessories India Pvt. Ltd. Vs. 17, Raja Industrial Estate, P.K. Road, Nahur Village, Mulund (W), Mumbai- 400080. PAN No. AAACH1351A Respondent Appellant Assessee by : Mr. Dharan V. Gandhi, AR Revenue by : Mr. Abiram Kartikeyan, DR Date of Hearing : 31/07/2018 Date of pronouncement: 26/10/2018 ORDER PER N.K. PRADHAN, AM This is an appeal filed by the assessee. The relevant assessment year is 2008-09. The ap…

Asst CIT (Ltu) 2, Mumbai vs. Reliance Industries Ltd, Mumbai

ITA 1547/MUM/2016[2010-11]Status: DisposedITAT Mumbai28 Sept 2018AY 2010-11

Bench: S/Shri B.R.Baskaran (Am) & Amarjit Singh (Jm)

Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” Bench, Mumbai Before S/Shri B.R.Baskaran (AM) & Amarjit Singh (JM) I.T.(TP)A. No. 1547/Mum/2016 (Assessment Year 2010-11) I.T.(TP)A. No. 2733/Mum/2017 (Assessment Year 2011-12) I.T.(TP)A. No. 5842/Mum/2017 (Assessment Year 2012-13) ACIT(Large Taxpayer Unit)-2 M/s. Reliance World Trade Centre 1 Vs. Industries limited 29th Floor, Cuffe Parade Maker Chambers IV Mumbai-400 005. 3rd Floor, 222 Nariman Point Mumbai-400 021. (Appellant) (Respondent) I.T.(TP)A. No. 1280/Mum/2016 (Assessment Year 2010-11) I.T.(TP)A. No. 2414/Mum/2017 (Assessment Year 2011-12) I.T.(TP)A. No.…

ACIT, New Delhi vs. M/S. L.T. Overseas Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 5426/DEL/2011[2000-01]Status: DisposedITAT Delhi26 Feb 2018AY 2000-01

Bench: Shri B.P. Jain & Shri Sudhanshu Srivastava

For Appellant: Shri Salil Kapoor, AdvFor Respondent: Shri Amit Jain, Sr. DR
Section 143(2)Section 143(3)Section 250(6)Section 263Section 271(1)(c)

…ged its FDR’s with the bank as margin money to avail credit facilities from the bank and hence this money received is directly attributable to the export business of the assessee. The counsel further relied upon the decision of Riviera home furnishing vs. CIT 237 Taxmann 520 (Delhi) in which a similar issue was decided but in the context of section 10B of the act in which it was held that FDR’s which are under lien with the bank for facilitating credit the interest of the said FDR’s must be eligible for deduction under the Act. The counsel has taken us through the relevant Para of the decision. The counsel has fu…

ACIT, New Delhi vs. M/S. L.T. Overseas Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 4478/DEL/2011[2000-01]Status: DisposedITAT Delhi26 Feb 2018AY 2000-01

Bench: Shri B.P. Jain & Shri Sudhanshu Srivastava

For Appellant: Shri Salil Kapoor, AdvFor Respondent: Shri Amit Jain, Sr. DR
Section 143(2)Section 143(3)Section 250(6)Section 263Section 271(1)(c)

…ged its FDR’s with the bank as margin money to avail credit facilities from the bank and hence this money received is directly attributable to the export business of the assessee. The counsel further relied upon the decision of Riviera home furnishing vs. CIT 237 Taxmann 520 (Delhi) in which a similar issue was decided but in the context of section 10B of the act in which it was held that FDR’s which are under lien with the bank for facilitating credit the interest of the said FDR’s must be eligible for deduction under the Act. The counsel has taken us through the relevant Para of the decision. The counsel has fu…

L T Overseas Ltd., Gurgaon vs. CIT (Appeals)- VII, New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 4191/DEL/2011[2000-01]Status: DisposedITAT Delhi26 Feb 2018AY 2000-01

Bench: Shri B.P. Jain & Shri Sudhanshu Srivastava

For Appellant: Shri Salil Kapoor, AdvFor Respondent: Shri Amit Jain, Sr. DR
Section 143(2)Section 143(3)Section 250(6)Section 263Section 271(1)(c)

…ged its FDR’s with the bank as margin money to avail credit facilities from the bank and hence this money received is directly attributable to the export business of the assessee. The counsel further relied upon the decision of Riviera home furnishing vs. CIT 237 Taxmann 520 (Delhi) in which a similar issue was decided but in the context of section 10B of the act in which it was held that FDR’s which are under lien with the bank for facilitating credit the interest of the said FDR’s must be eligible for deduction under the Act. The counsel has taken us through the relevant Para of the decision. The counsel has fu…

DCIT (Ltu), New Delhi vs. M/S. Exl Service.Com (India) Pvt. Ltd., New Delhi

In the result, the appeal by the assessee as well as ofthe department are partly allowed for statistical purposes

ITA 615/DEL/2015[2010-11]Status: DisposedITAT Delhi03 Jan 2017AY 2010-11

Bench: Sh. N. K. Saini, Am & Sh. Kuldip Singh, Jm Ita No. 302/Del/2015 : Asstt. Year : 2010-11 Exl Service.Com (India) Pvt. Ltd., Vs Deputy Commissioner Of Income 414, 4Th Floor, Dlf Jasola, Tax, Large Tax Payer Unit, Tower-B, Plot No. 10 & 11, Dda New Delhi District Centre, Jasola, New Delhi-110044 (Appellant) (Respondent) Ita No. 615/Del/2015 : Asstt. Year : 2010-11 Deputy Commissioner Of Income Vs Exl Service.Com (India) Pvt. Ltd., 414, 4Th Floor, Dlf Jasola, Tower- Tax, Circle-1 (Ltu), New Delhi-110017 B, Plot No. 10 & 11, Dda District Centre, Jasola, New Delhi-110044 (Appellant) (Respondent) Pan No. Aaace5174C Assessee By : Sh. Ajay Vohra, Adv. Sh. Abhishek Agarwal, Adv. Revenue By : Sh. Piyush Jain, Cit Dr Date Of Hearing : 07.10.2017 Date Of Pronouncement : 03.01.2017 Order Per N. K. Saini, Am:

For Appellant: Sh. Ajay Vohra, AdvFor Respondent: Sh. Piyush Jain, CIT DR
Section 143(3)Section 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I-1’, NEW DELHI Before Sh. N. K. Saini, AM and Sh. Kuldip Singh, JM ITA No. 302/Del/2015 : Asstt. Year : 2010-11 Exl Service.Com (India) Pvt. Ltd., Vs Deputy Commissioner of Income 414, 4th Floor, DLF Jasola, Tax, Large Tax Payer Unit, Tower-B, Plot No. 10 & 11, DDA New Delhi District Centre, Jasola, New Delhi-110044 (APPELLANT) (RESPONDENT) ITA No. 615/Del/2015 : Asstt. Year : 2010-11 Deputy Commissioner of Income Vs Exl Service.Com (India) Pvt. Ltd., 414, 4th Floor, DLF Jasola, Tower- Tax, Circle-1 (LTU), New Delhi-110017 B, Plot No. 10 & 11, DDA District Cent…

Exl Service.Com (India) Pvt. Ltd., New Delhi vs. DCIT (Ltu), New Delhi

In the result, the appeal by the assessee as well as ofthe department are partly allowed for statistical purposes

ITA 302/DEL/2015[2010-11]Status: DisposedITAT Delhi03 Jan 2017AY 2010-11

Bench: Sh. N. K. Saini, Am & Sh. Kuldip Singh, Jm Ita No. 302/Del/2015 : Asstt. Year : 2010-11 Exl Service.Com (India) Pvt. Ltd., Vs Deputy Commissioner Of Income 414, 4Th Floor, Dlf Jasola, Tax, Large Tax Payer Unit, Tower-B, Plot No. 10 & 11, Dda New Delhi District Centre, Jasola, New Delhi-110044 (Appellant) (Respondent) Ita No. 615/Del/2015 : Asstt. Year : 2010-11 Deputy Commissioner Of Income Vs Exl Service.Com (India) Pvt. Ltd., 414, 4Th Floor, Dlf Jasola, Tower- Tax, Circle-1 (Ltu), New Delhi-110017 B, Plot No. 10 & 11, Dda District Centre, Jasola, New Delhi-110044 (Appellant) (Respondent) Pan No. Aaace5174C Assessee By : Sh. Ajay Vohra, Adv. Sh. Abhishek Agarwal, Adv. Revenue By : Sh. Piyush Jain, Cit Dr Date Of Hearing : 07.10.2017 Date Of Pronouncement : 03.01.2017 Order Per N. K. Saini, Am:

For Appellant: Sh. Ajay Vohra, AdvFor Respondent: Sh. Piyush Jain, CIT DR
Section 143(3)Section 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I-1’, NEW DELHI Before Sh. N. K. Saini, AM and Sh. Kuldip Singh, JM ITA No. 302/Del/2015 : Asstt. Year : 2010-11 Exl Service.Com (India) Pvt. Ltd., Vs Deputy Commissioner of Income 414, 4th Floor, DLF Jasola, Tax, Large Tax Payer Unit, Tower-B, Plot No. 10 & 11, DDA New Delhi District Centre, Jasola, New Delhi-110044 (APPELLANT) (RESPONDENT) ITA No. 615/Del/2015 : Asstt. Year : 2010-11 Deputy Commissioner of Income Vs Exl Service.Com (India) Pvt. Ltd., 414, 4th Floor, DLF Jasola, Tower- Tax, Circle-1 (LTU), New Delhi-110017 B, Plot No. 10 & 11, DDA District Cent…

Krupa Trading Company, Mumbai vs. Addl CIT 15(1), Mumbai

In the result, appeal of the assessee for assessment year 2007-08 is allowed

ITA 8591/MUM/2010[2007-08]Status: DisposedITAT Mumbai09 Nov 2016AY 2007-08

Bench: Shri G.S.Pannu & Shri Ram Lal Negi

For Appellant: Shri Rahul HakaniFor Respondent: Shri A.Ramchandran
Section 10BSection 10B(1)Section 143(3)Section 1O

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI G.S.PANNU, ACCOUNTANT MEMBER AND SHRI RAM LAL NEGI, JUDICIAL MEMBER ITA No.7700/Mum/2012 (Assessment Year 2008-09) M/s. Krupa Trading Company, 5/32, 2nd Panjrapole Lane, C.P.Tank, Mumbai 400 004 PAN: AAAFK 1940P ..... Appellant Vs. Addl.CIT 15(1), Matru Mandir, 1st Floor, Opp. Bhatia Hospital, Nana Chowk, Mumbai . .... Respondent Appellant by : Shri Rahul Hakani Respondent by : Shri A.Ramchandran Date of hearing : 06/09/2016 Date of pronouncement : 09/11/2016 ORDER PER G.S.PANNU,A.M: These two appeals are filed by the same assessee…

Duflon Polymers P. Ltd, Mumbai vs. Addl CIT 8(1), Mumbai

In the result, appeal is partly allowed

ITA 275/MUM/2011[2005-06]Status: DisposedITAT Mumbai13 May 2016AY 2005-06

Bench: Shri Saktijit Dey & Shri Ramit Kochar

For Appellant: Shri Deepak TralshwalaFor Respondent: Shri Mukesh Jain
Section 10BSection 234BSection 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER ITA no.275/Mum./2011 (Assessment Year : 2005–06) M/s. Duflon Polymers Pvt. Ltd. 3, Neeldhara Apartments Shradhanand Extension Road ……………. Appellant Vile Parle (E), Mumbai 400 057 PAN – AAACD1668G v/s Addl. Commissioner of Income Tax ……………. Respondent Circle–8(1), Mumbai Assessee by : Shri Deepak Tralshwala Revenue by : Shri Mukesh Jain Date of Hearing – 04.05.2016 Date of Order – 13.05.2016 O R D E R PER SAKTIJIT DEY, J.M. The aforesaid appeal of the assessee is directed…