Sajjan India Ltd. v. ACIT

89 Taxmann.com 21Income Tax Appellate Tribunal2018#3026 most cited

What is Sajjan India Ltd. v. ACIT authority for?

Only investments yielding exempt income during the relevant previous year are to be considered for computing the disallowance under Section 14A read with Rule 8D(2)(iii). The revenue cannot charge tax on income that was never the assessee's income chargeable to tax.

39

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2026.

Also referred to as

Sajjan India Ltd. v. ACIT · section 14A · rule 8D(2)(iii) · exempt income · investments · disallowance · real income · taxability

Sections most often in play

Section 14ASection 250Section 8DSection 143(3)Section 133(6)Section 143(2)Section 115-OSection 147

Issues it is cited on

perquisite valuesection 17(2)(iiia)section 92b(1)section 92(1)legal expensesretrospective amendmentsection 115jb(2)section 10(15)corporate guaranteesection 139(5)disallowance of interest expenditurearms length price

Judgments citing Sajjan India Ltd. v. ACIT

Gmr Infrastructure Ltd, Bangalore vs. Deputy Commissioner of Income Tax, Central Circle-2(2), Bangalore

In the result, Ground no. 1 raised for A

ITA 1622/BANG/2017[2011-12]Status: DisposedITAT Bangalore25 May 2022AY 2011-12

Bench: Shri. Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Yogesh A Thar, CA
Section 14ASection 201Section 234B

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : BANGALORE BEFORE SHRI. CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Appeal No. Appellant Respondent Year ITA No. 2010-11 M/s. GMR 1705/Bang/2017 Infrastructure Ltd., The Deputy ITA No. No. 25/1, Skip Commissioner of 2011-12 1622/Bang/2017 House, Income Tax, ITA No. Museum Road, Central Circle 2(2), 2012-13 1599/Bang/2017 Bangalore – 560 025. Bangalore. ITA No. PAN: AABCG8889P 2013-14 1600/Bang/2017 M/s. GMR The Assistant Infrastructure Ltd., Commissioner of No. 25/1, Skip ITA Nos. 1741 to 2010-11 to Income Tax, House, 1744/…

Gmr Infrastructure Ltd, Bangalore vs. Deputy Commissioner of Income Tax, Central Circle-2(2), Bangalore

In the result, Ground no. 1 raised for A

ITA 1600/BANG/2017[2013-14]Status: DisposedITAT Bangalore25 May 2022AY 2013-14

Bench: Shri. Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Yogesh A Thar, CA
Section 14ASection 201Section 234B

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : BANGALORE BEFORE SHRI. CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Appeal No. Appellant Respondent Year ITA No. 2010-11 M/s. GMR 1705/Bang/2017 Infrastructure Ltd., The Deputy ITA No. No. 25/1, Skip Commissioner of 2011-12 1622/Bang/2017 House, Income Tax, ITA No. Museum Road, Central Circle 2(2), 2012-13 1599/Bang/2017 Bangalore – 560 025. Bangalore. ITA No. PAN: AABCG8889P 2013-14 1600/Bang/2017 M/s. GMR The Assistant Infrastructure Ltd., Commissioner of No. 25/1, Skip ITA Nos. 1741 to 2010-11 to Income Tax, House, 1744/…

Gmr Infrastructure Limited, Bangalore vs. Deputy Commissioner of Income Tax, Central Circle-2(2), Bangalore

In the result, Ground no. 1 raised for A

ITA 1599/BANG/2017[2012-13]Status: DisposedITAT Bangalore25 May 2022AY 2012-13

Bench: Shri. Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Yogesh A Thar, CA
Section 14ASection 201Section 234B

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : BANGALORE BEFORE SHRI. CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Appeal No. Appellant Respondent Year ITA No. 2010-11 M/s. GMR 1705/Bang/2017 Infrastructure Ltd., The Deputy ITA No. No. 25/1, Skip Commissioner of 2011-12 1622/Bang/2017 House, Income Tax, ITA No. Museum Road, Central Circle 2(2), 2012-13 1599/Bang/2017 Bangalore – 560 025. Bangalore. ITA No. PAN: AABCG8889P 2013-14 1600/Bang/2017 M/s. GMR The Assistant Infrastructure Ltd., Commissioner of No. 25/1, Skip ITA Nos. 1741 to 2010-11 to Income Tax, House, 1744/…

Alpex International P.Ltd, Mumbai vs. Asst CIT Cir 6(1), Mumbai

In the result, appeal of assessee is allowed

ITA 779/MUM/2014[2009-10]Status: DisposedITAT Mumbai05 Nov 2021AY 2009-10

Bench: Shri S. Rifaur Rahman & Shri Pavan Kumar Gadale

For Appellant: Shri J.D. MistryFor Respondent: Shri Mehul Jain
Section 14ASection 36Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA no.779/Mum./2014 (Assessment Year : 2009–10) Alpex International Pvt. Ltd. (Now known as Piramal Estates P. Ltd.) Piramal Tower, Ganpatrao Kadam Marg ……………. Appellant Lower Parel, Mumbai 400 013 PAN – AACCA777K v/s Asstt. Commissioner of Income Tax ……………. Respondent Circle–6(1), Mumbai Assessee by : Shri J.D. Mistry Revenue by : Shri Mehul Jain Date of Hearing – 01.11.2021 Date of Order – 11.11.2021 O R D E R PER PAVAN KUMAR GADALE, J.M. The assessee compa…

Hdfc Bank Ltd, Mumbai vs. DCIT 2(3)(1), Mumbai

In the result, appeal of the revenue is dismissed

ITA 5672/MUM/2017[2012-13]Status: DisposedITAT Mumbai16 Jul 2021AY 2012-13

Bench: Shri S.Rifaur Rahman () & Shri Ravish Sood () M/S Hdfc Bank Limited Acit-2(3)(1) Hdfc Bank House Vs. Aayakar Bhavan, Senapati Bapat Marg, Mumbai Lower Parel, Mumbai – 400 013

For Appellant: Shri J.D. Mistry, A.RFor Respondent: Shri Manoj Mishra, D.R
Section 143(1)Section 143(2)Section 143(3)Section 14ASection 36(1)(viia)

…ITA Nos.5672 & 5660/Mum/2017 A.Y. 2012-13 1 M/s HDFC Bank Limited Vs. ACIT-2(3)(1) IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H” MUMBAI BEFORE SHRI S.RIFAUR RAHMAN (ACCOUNTANT MEMBER) AND SHRI RAVISH SOOD (JUDICIAL MEMBER) M/s HDFC Bank Limited ACIT-2(3)(1) HDFC Bank House Vs. Aayakar Bhavan, Senapati Bapat Marg, Mumbai Lower Parel, Mumbai – 400 013 PAN No. AAACH2702H (Assessee) (Revenue) ACIT, Circle -2(3)(1) M/s HDFC Bank Limited R. No. 552, 5th Floor, Vs. HDFC Bank House Aayakar Bhavan, M.K. Road Senapati Bapat Marg, Mumbai – 400 020 Lower Parel, Mumbai – 400 013 PAN No. AAACH2702H (Revenue) (…

Jiten Bhavanji Vora, Mumbai vs. DCIT, CC- 7(4), Mumbai

In the result, appeal filed by the assessee is allowed

ITA 6670/MUM/2019[2016-17]Status: DisposedITAT Mumbai21 Oct 2020AY 2016-17
Section 132Section 271A

…25 Taxman 168) (Guj)(Mag) • CIT Vs. UTI Bank Ltd. (398 ITR 514) (Guj) • CIT Vs. Pruthvi Brokers & Share3holders (349 ITR 336)(Bom) • CIT Vs. Bakelit4e Hylam Ltd. (237 ITR 392)(AP) • Gujarat Gas Co.Ltd. Vs.Jt.CIT (245 ITR 84)(Guj) • Sajjan India Ltd. Vs. ACIT (89 Taxmann.com 21) 12. The reliance by learned Counsel of the assessee upon the following Tribunal decisions where upon finding that jewellery found within CBDT limit, the addition was deleted is also relevant here :- “In DCIT v Haroon Unni (ITA 463/Mum/2012) dated 31.01.2014.(Mum)(Trib) [Pg 130-133 of P.Book II) In that case, gold jewellery of Rs 20.71 la…

Asst CIT 1(2)1, Mumbai vs. Standard Chartered Investments & Loans (India) Ltd, Mumbai

In the result, this ground of appeal is allowed for statistical

ITA 7089/MUM/2016[2007-08]Status: DisposedITAT Mumbai29 Jan 2020AY 2007-08

Bench: Shri Pawan Singh & Shri S. Rifaur Rehman

For Appellant: Shri Dhanesh Bafna with MsFor Respondent: Shri Simi Samant (CIT-DR)
Section 14ASection 254(1)

…IN THE INCOME-TAX APPELLATE TRIBUNAL “G” BENCH MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND SHRI S. RIFAUR REHMAN, ACCOUNTANT MEMBER ITA No. 7069/Mum/2016 (Assessment Year 2007-08) Standard Chartered Investments DCIT 1(3) & Loans (India) Ltd., Corporate Aayakar Bhavan, M.K. Road, Office, 6th Floor, C-38/39, G Vs. Marine Lines Block, Bandra Kurla Complex, Mumbai-400020. Bandra (East), Mumbai-400020 PAN: AAHCS6432N Appellant Respondent ITA No. 7089/Mum/2016 (Assessment Year 2007-08) ACIT 1(2)(1) Standard Chartered Investments Room No. 535, 5th Floor, & Loans (India) Ltd., 6th Floor, Aayakar Bhavan, M.K. Roa…

Standard Chartered Investments & Loans (India) Ltd, Mumbai vs. DCIT 1(3), Mumbai

In the result, this ground of appeal is allowed for statistical

ITA 7070/MUM/2016[2008-09]Status: DisposedITAT Mumbai29 Jan 2020AY 2008-09

Bench: Shri Pawan Singh & Shri S. Rifaur Rehman

For Appellant: Shri Dhanesh Bafna with MsFor Respondent: Shri Simi Samant (CIT-DR)
Section 14ASection 254(1)

…IN THE INCOME-TAX APPELLATE TRIBUNAL “G” BENCH MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND SHRI S. RIFAUR REHMAN, ACCOUNTANT MEMBER ITA No. 7069/Mum/2016 (Assessment Year 2007-08) Standard Chartered Investments DCIT 1(3) & Loans (India) Ltd., Corporate Aayakar Bhavan, M.K. Road, Office, 6th Floor, C-38/39, G Vs. Marine Lines Block, Bandra Kurla Complex, Mumbai-400020. Bandra (East), Mumbai-400020 PAN: AAHCS6432N Appellant Respondent ITA No. 7089/Mum/2016 (Assessment Year 2007-08) ACIT 1(2)(1) Standard Chartered Investments Room No. 535, 5th Floor, & Loans (India) Ltd., 6th Floor, Aayakar Bhavan, M.K. Roa…

Mentor Capital Ltd, Mumbai vs. DCIT Cen Cir 3(3), Mumbai

In the result, appeals of the assessee are allowed as indicated above and appeals of the revenue are dismissed

ITA 606/MUM/2018[2014-15]Status: DisposedITAT Mumbai30 Dec 2019AY 2014-15

Bench: Shri C.N. Prasad, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Shri N.R. SureshFor Respondent: Smt Jothilakshmi Nayak
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA.NOs. 605 & 606/MUM/2018 (A.Ys: 2013-14 & 2014-15) M/s. Mentor Capital Limited v. Dy Commissioner of Income Tax Central Circle– 3(3) 713, Raheja Centre Air India Building, 19th Floor Free Press Journal Marg Nariman Point, Mumbai – 21 Nariman Point, Mumbai - 21 PAN: AACCP7995G (Appellant) (Respondent) ITA.NOs. 1476 & 1479/MUM/2018 (A.Ys: 2013-14 & 2014-15) Dy Commissioner of Income Tax M/s. Mentor Capital Limited v. Central Circle– 3(3) 713, Raheja C…

Mentor Capital Ltd, Mumbai vs. DCIT Cen Cir 3(3), Mumbai

In the result, appeals of the assessee are allowed as indicated above and appeals of the revenue are dismissed

ITA 605/MUM/2018[2013-14]Status: DisposedITAT Mumbai30 Dec 2019AY 2013-14

Bench: Shri C.N. Prasad, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Shri N.R. SureshFor Respondent: Smt Jothilakshmi Nayak
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA.NOs. 605 & 606/MUM/2018 (A.Ys: 2013-14 & 2014-15) M/s. Mentor Capital Limited v. Dy Commissioner of Income Tax Central Circle– 3(3) 713, Raheja Centre Air India Building, 19th Floor Free Press Journal Marg Nariman Point, Mumbai – 21 Nariman Point, Mumbai - 21 PAN: AACCP7995G (Appellant) (Respondent) ITA.NOs. 1476 & 1479/MUM/2018 (A.Ys: 2013-14 & 2014-15) Dy Commissioner of Income Tax M/s. Mentor Capital Limited v. Central Circle– 3(3) 713, Raheja C…

DCIT Cen Cir 3(3), Mumbai vs. Mentor Capital Ltd, Mumbai

In the result, appeals of the assessee are allowed as indicated above and appeals of the revenue are dismissed

ITA 1479/MUM/2018[2014-15]Status: DisposedITAT Mumbai30 Dec 2019AY 2014-15

Bench: Shri C.N. Prasad, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Shri N.R. SureshFor Respondent: Smt Jothilakshmi Nayak
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA.NOs. 605 & 606/MUM/2018 (A.Ys: 2013-14 & 2014-15) M/s. Mentor Capital Limited v. Dy Commissioner of Income Tax Central Circle– 3(3) 713, Raheja Centre Air India Building, 19th Floor Free Press Journal Marg Nariman Point, Mumbai – 21 Nariman Point, Mumbai - 21 PAN: AACCP7995G (Appellant) (Respondent) ITA.NOs. 1476 & 1479/MUM/2018 (A.Ys: 2013-14 & 2014-15) Dy Commissioner of Income Tax M/s. Mentor Capital Limited v. Central Circle– 3(3) 713, Raheja C…

DCIT Cen Cir 3(3), Mumbai vs. Mentor Capital Ltd, Mumbai

In the result, appeals of the assessee are allowed as indicated above and appeals of the revenue are dismissed

ITA 1476/MUM/2018[2013-14]Status: DisposedITAT Mumbai30 Dec 2019AY 2013-14

Bench: Shri C.N. Prasad, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

For Appellant: Shri N.R. SureshFor Respondent: Smt Jothilakshmi Nayak
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA.NOs. 605 & 606/MUM/2018 (A.Ys: 2013-14 & 2014-15) M/s. Mentor Capital Limited v. Dy Commissioner of Income Tax Central Circle– 3(3) 713, Raheja Centre Air India Building, 19th Floor Free Press Journal Marg Nariman Point, Mumbai – 21 Nariman Point, Mumbai - 21 PAN: AACCP7995G (Appellant) (Respondent) ITA.NOs. 1476 & 1479/MUM/2018 (A.Ys: 2013-14 & 2014-15) Dy Commissioner of Income Tax M/s. Mentor Capital Limited v. Central Circle– 3(3) 713, Raheja C…

Tatva Gloabal Environment Ltd, Mumbai vs. ITO 9(3)(3), Mumbai

In the result the appeal of the assessee is partly allowed and the appeal

ITA 4012/MUM/2016[2011-12]Status: DisposedITAT Mumbai01 Nov 2019AY 2011-12

Bench: Shri Pawan Singh & Shri Rajesh Kumartatva Global Environment Ltd Vs Ito-9(3)(3), (Now Known As Tatva Global Aayakar Bhawan, M.K. Road, Environment Pvt Ltd) Mumbai Uniphos House, C D Marg, Opp Madhu Park, Khar (W) Mumbai 400 052 Pan : Aaics1718A Appellant Respondednt Dcit, Cent.Cir.6(3), Vs Tatva Global Environment Ltd Mumbai (Now Known As Tatva Global Environment Pvt Ltd) Uniphos House, C D Marg, Opp Madhu Park, Khar (W) Mumbai 400 052 Pan : Aaics1718A Appellant Respondednt

Section 10(34)Section 115OSection 14ASection 56(2)(viia)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E”, MUMBAI BEFORE SHRI PAWAN SINGH JUDICIAL MEMBER & SHRI RAJESH KUMAR ACCOUNTANT MEMBER Tatva Global Environment Ltd vs ITO-9(3)(3), (Now known as Tatva Global Aayakar Bhawan, M.K. Road, Environment Pvt Ltd) Mumbai Uniphos House, C D Marg, Opp Madhu Park, Khar (W) Mumbai 400 052 PAN : AAICS1718A APPELLANT RESPONDEDNT DCIT, Cent.Cir.6(3), vs Tatva Global Environment Ltd Mumbai (Now known as Tatva Global Environment Pvt Ltd) Uniphos House, C D Marg, Opp Madhu Park, Khar (W) Mumbai 400 052 PAN : AAICS1718A APPELLANT RESPONDEDNT Assessee by Shri Kirit Kamdar & Avin…

Assistant Commissioner of Income Tax 2(3)(2), Mumbai vs. Kotak Mahindra Bank Limited, Mumbai

In the result, both the appeals filed by the revenue are dismissed

ITA 781/MUM/2018[2013-14]Status: DisposedITAT Mumbai27 Aug 2019AY 2013-14

Bench: Shri Shamim Yahya & Shri Pawan Singh

Section 143(3)Section 14ASection 36Section 36(1)(vii)

…08/M/2006, 4403 & 687/M/2011 6. Reliance Capital Ltd ITA No.6396 & 6397/M/2017 7. Syntex Corporation P Ltd ITA No.2994/M/2012 8. Garden Court Distilleries P. Ltd ITA No.5562/Mum/2016 9. Bombay Oxygen Corporation Ltd 86 Taxmann.com 88(Mum) 10. Sajjan India Ltd 89 Taxmann.com 21 (Mum) 11. Integrated Coal Mining Ltd 67 Taxmann.com 260 (Mum) 12. Joy Beauty Care (P) Ltd vs DCIT ITA No.786/Kol/20134 13. DCIT vs Skill Infrastructure Ltd 5786/Mum/2017 14. Wartsila India Ltd vs ACIT ITA No.5002/M/2013 15. Vrindavan Services Pvt Ltd v. DCIT ITA Nos 10, 11,12,15,232, 233/M/2015 9. We have considered the rival submissions an…

M/S Sivan Securities Pvt Ltd, Bangalore vs. The Deputy Commissioner of Income Tax Circle-12(3), Bangalore

ITA 715/BANG/2018[2011-12]Status: DisposedITAT Bangalore08 May 2019AY 2011-12

Bench: Shri Arun Kumar Garodia & Shri Laliet Kumar

For Appellant: Shri C. Ramesh, CAFor Respondent: Shri R.N. Siddappaji, Addl. CIT (DR)
Section 14ASection 37

…d highly unreasonable disallowance. 6. The learned Commissioner of Income Tax (Appeals) erred in ignoring the position of law as laid down by ITAT, Mumbai-Trib in the case of Sajjan India Ltd V. Additional Commissioner of Income Tax, Range-7(2), Mumbai (2018) 89 Taxmann.com 21 (Mumbai-Trib), wherein it is held that only those instruments and securities which yielded exempt income during the previous year is to be considered for disallowance, thereby the investments which did not yield any exempt income cannot be considered for disallowance at all. 7. The learned Commissioner of Income Tax (Appeals) erred in ignor…

M/S Sivan Securities Pvt Ltd, Bangalore vs. The Deputy Commissioner of Income Tax Circle-12(3), Bangalore

ITA 714/BANG/2018[2010-11]Status: DisposedITAT Bangalore08 May 2019AY 2010-11

Bench: Shri Arun Kumar Garodia & Shri Laliet Kumar

For Appellant: Shri C. Ramesh, CAFor Respondent: Shri R.N. Siddappaji, Addl. CIT (DR)
Section 14ASection 37

…d highly unreasonable disallowance. 6. The learned Commissioner of Income Tax (Appeals) erred in ignoring the position of law as laid down by ITAT, Mumbai-Trib in the case of Sajjan India Ltd V. Additional Commissioner of Income Tax, Range-7(2), Mumbai (2018) 89 Taxmann.com 21 (Mumbai-Trib), wherein it is held that only those instruments and securities which yielded exempt income during the previous year is to be considered for disallowance, thereby the investments which did not yield any exempt income cannot be considered for disallowance at all. 7. The learned Commissioner of Income Tax (Appeals) erred in ignor…

M/S Sivan Securities Pvt Ltd, Bangalore vs. The Deputy Commissioner of Income Tax Circle-12(3), Bangalore

ITA 713/BANG/2018[2009-10]Status: DisposedITAT Bangalore08 May 2019AY 2009-10

Bench: Shri Arun Kumar Garodia & Shri Laliet Kumar

For Appellant: Shri C. Ramesh, CAFor Respondent: Shri R.N. Siddappaji, Addl. CIT (DR)
Section 14ASection 37

…d highly unreasonable disallowance. 6. The learned Commissioner of Income Tax (Appeals) erred in ignoring the position of law as laid down by ITAT, Mumbai-Trib in the case of Sajjan India Ltd V. Additional Commissioner of Income Tax, Range-7(2), Mumbai (2018) 89 Taxmann.com 21 (Mumbai-Trib), wherein it is held that only those instruments and securities which yielded exempt income during the previous year is to be considered for disallowance, thereby the investments which did not yield any exempt income cannot be considered for disallowance at all. 7. The learned Commissioner of Income Tax (Appeals) erred in ignor…

Yuvak Ventrures Private Limited (Successors to Aikone Marketing and Management Services Private Limited, Mumbai vs. Deputy Commissioner of Income Tax 8(2)(3), Mumbai

ITA 144/MUM/2018[2009-10]Status: DisposedITAT Mumbai02 Apr 2019AY 2009-10

Bench: Shri Shamim Yahya & Shri Amarjit Singhm/S. Yuvak Ventures Pvt. Ltd., (As Successors To Aikone Marketing & Management Services Pvt. Ltd.,) 405/408, B ……………. Appellant Wing, Navbharat Estate Zakaria Bunder Road Sewree, Mumbai – 400 015 Pan No:Aagca6159B V/S

For Appellant: Shri. Yogesh. A.Thar &For Respondent: Shri. B.B.Rajendra Prasad &
Section 14ASection 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, JUDICIAL MEMBER M/s. Yuvak Ventures Pvt. Ltd., (as successors to Aikone Marketing & Management Services Pvt. Ltd.,) 405/408, B ……………. Appellant Wing, Navbharat Estate Zakaria Bunder Road Sewree, Mumbai – 400 015 PAN No:AAGCA6159B v/s Deputy Commissioner of Income Tax-8(2)(3),)(3), ……………. Respondent Mumbai M/s. Yuvak Ventures Pvt. Ltd., (as successors to Maestro Ventures Pvt. Ltd., earlier known as Aikone Marketing and Management Services Pvt. Ltd.,) ……………. Appellant Piramal Tower Annexe, Gan…

Major Brands (India) Pvt. Ltd., Mumbai vs. Addl.CIT -5(2), Mumbai

In the result, the appeal filed by the assessee (Ground No

ITA 2153/MUM/2016[2011-12]Status: DisposedITAT Mumbai27 Feb 2018AY 2011-12

Bench: Shri C. N. Prasad, Jm &Dr. A.L.Saini, Am आयकरअपीऱसं./Ita No.2153/M/2016 (निर्धारणवषा / Assessment Year: 2011-12) Major Brands (India) Pvt. Vs. Acit-5(2), Mumbai Ltd. 401,Skyline Icon, Andheri Kurla Aayakarbhavan,M.K. Road,Andheri(East), Mumbai- Road,Mumbai-400020. 400059. स्थायीऱेखासं./ जीआइआरसं./ Pan/Gir No. : Aaccm 4949 B (Appellant) .. (Respondent) Appellant By :Shri Paras S.Savla, Ar Respondent By :Shri V. Vidhyadhar, Dr सुनवाईकीतारीख/ Date Of Hearing : 21/02/2018 घोषणाकीतारीख/Date Of Pronouncement : 27/02/2018 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am:

For Appellant: Shri Paras S.Savla, ARFor Respondent: Shri V. Vidhyadhar, DR
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “G”, BENCH MUMBAI BEFORE SHRI C. N. PRASAD, JM &DR. A.L.SAINI, AM आयकरअपीऱसं./ITA No.2153/M/2016 (निर्धारणवषा / Assessment Year: 2011-12) Major Brands (India) Pvt. Vs. ACIT-5(2), Mumbai Ltd. 401,Skyline Icon, Andheri Kurla AayakarBhavan,M.K. Road,Andheri(East), Mumbai- Road,Mumbai-400020. 400059. स्थायीऱेखासं./ जीआइआरसं./ PAN/GIR No. : AACCM 4949 B (Appellant) .. (Respondent) Appellant by :Shri Paras S.Savla, AR Respondent by :Shri V. Vidhyadhar, DR सुनवाईकीतारीख/ Date of Hearing : 21/02/2018 घोषणाकीतारीख/Date of Pronouncement : 27/02/2018 आदेश / O R D E R Per Dr. Arjun Lal S…