Satyam Food Specialities (P.) Ltd. v. Deputy Commissioner of Income-tax, Central Circle-2, Jaipur

57 Taxmann.com 194Reported decision2015#6391 most cited

What is Satyam Food Specialities (P.) Ltd. v. Deputy Commissioner of Income-tax, Central Circle-2, Jaipur authority for?

Compensation received for surrendering the right to sue, which leads to the withdrawal of litigation, is a capital receipt and not taxable as income. This is because the dominant consideration for the payment is the relinquishment of the right to sue, rather than being in lieu of a non-competition agreement or agency.

18

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2022.

Also referred to as

Satyam Food Specialities · capital receipt · compensation for withdrawal of litigation · right to sue · not taxable · settlement agreement · dominant consideration · section 28(ii)(c)

Judgments citing Satyam Food Specialities (P.) Ltd. v. Deputy Commissioner of Income-tax, Central Circle-2, Jaipur

Moin Akhtar Qureshi As Representative Assessee/Agent of M/S. Jean Louis Deniot, New Delhi vs. ACIT, Central Circle- 19, New Delhi

In the result, ITA.No.6672/Del

ITA 6675/DEL/2018[2014-15]Status: DisposedITAT Delhi27 Apr 2022AY 2014-15

Bench: Shri R.K. Panda & Shri Anubhav Sharma

For Appellant: Shri Hiren Mehta, C.A. &For Respondent: Ms. Anupama Anand, CIT-DR
Section 132(1)Section 153CSection 163

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “D” : DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITA.Nos.6672, 6673, 6674 & 6675/Del./2018 Assessment Years 2009-10 to 2011-12 & 2014-15 Moin Akhtar Qureshi, The ACIT, Representative Assessee of Jean Louis vs. Central Circle – 19, Deniot, C-134, Ground Floor, Defence Colony, New Delhi. New Delhi – 110024 PAN AAAPQ4438L (Appellant) (Respondent) ITA.Nos.6668, 6669, 6670 & 6671/Del./2018 Assessment Years 2009-10 & 2010-11 & 2012-13 & 2014-15 Moin Akhtar Qureshi, Representative The ACIT, Assessee of Cabinet Jean Louis De…

Moin Akhtar Qureshi As Representative Assessee/Agent of M/S. Jean Louis Deniot, New Delhi vs. ACIT, Central Circle- 19, New Delhi

In the result, ITA.No.6672/Del

ITA 6674/DEL/2018[2011-12]Status: DisposedITAT Delhi27 Apr 2022AY 2011-12

Bench: Shri R.K. Panda & Shri Anubhav Sharma

For Appellant: Shri Hiren Mehta, C.A. &For Respondent: Ms. Anupama Anand, CIT-DR
Section 132(1)Section 153CSection 163

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “D” : DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITA.Nos.6672, 6673, 6674 & 6675/Del./2018 Assessment Years 2009-10 to 2011-12 & 2014-15 Moin Akhtar Qureshi, The ACIT, Representative Assessee of Jean Louis vs. Central Circle – 19, Deniot, C-134, Ground Floor, Defence Colony, New Delhi. New Delhi – 110024 PAN AAAPQ4438L (Appellant) (Respondent) ITA.Nos.6668, 6669, 6670 & 6671/Del./2018 Assessment Years 2009-10 & 2010-11 & 2012-13 & 2014-15 Moin Akhtar Qureshi, Representative The ACIT, Assessee of Cabinet Jean Louis De…

Moin Akhtar Qureshi As Representative Assessee/Agent of M/S. Jean Louis Deniot, New Delhi vs. ACIT, Central Circle- 19, New Delhi

In the result, ITA.No.6672/Del

ITA 6673/DEL/2018[2010-11]Status: DisposedITAT Delhi27 Apr 2022AY 2010-11

Bench: Shri R.K. Panda & Shri Anubhav Sharma

For Appellant: Shri Hiren Mehta, C.A. &For Respondent: Ms. Anupama Anand, CIT-DR
Section 132(1)Section 153CSection 163

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “D” : DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITA.Nos.6672, 6673, 6674 & 6675/Del./2018 Assessment Years 2009-10 to 2011-12 & 2014-15 Moin Akhtar Qureshi, The ACIT, Representative Assessee of Jean Louis vs. Central Circle – 19, Deniot, C-134, Ground Floor, Defence Colony, New Delhi. New Delhi – 110024 PAN AAAPQ4438L (Appellant) (Respondent) ITA.Nos.6668, 6669, 6670 & 6671/Del./2018 Assessment Years 2009-10 & 2010-11 & 2012-13 & 2014-15 Moin Akhtar Qureshi, Representative The ACIT, Assessee of Cabinet Jean Louis De…

Moin Akhtar Qureshi As Representative Assessee/Agent of M/S. Jean Louis Deniot, New Delhi vs. ACIT, Central Circle- 19, New Delhi

In the result, ITA.No.6672/Del

ITA 6672/DEL/2018[2009-10]Status: DisposedITAT Delhi27 Apr 2022AY 2009-10

Bench: Shri R.K. Panda & Shri Anubhav Sharma

For Appellant: Shri Hiren Mehta, C.A. &For Respondent: Ms. Anupama Anand, CIT-DR
Section 132(1)Section 153CSection 163

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “D” : DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITA.Nos.6672, 6673, 6674 & 6675/Del./2018 Assessment Years 2009-10 to 2011-12 & 2014-15 Moin Akhtar Qureshi, The ACIT, Representative Assessee of Jean Louis vs. Central Circle – 19, Deniot, C-134, Ground Floor, Defence Colony, New Delhi. New Delhi – 110024 PAN AAAPQ4438L (Appellant) (Respondent) ITA.Nos.6668, 6669, 6670 & 6671/Del./2018 Assessment Years 2009-10 & 2010-11 & 2012-13 & 2014-15 Moin Akhtar Qureshi, Representative The ACIT, Assessee of Cabinet Jean Louis De…

Moin Akhtar Qureshi As Representative Assessee/Agent of M/S. Cabinet Jean Louis Deniot, New Delhi vs. ACIT, Central Circle- 19, New Delhi

In the result, ITA.No.6672/Del

ITA 6671/DEL/2018[2014-15]Status: DisposedITAT Delhi27 Apr 2022AY 2014-15

Bench: Shri R.K. Panda & Shri Anubhav Sharma

For Appellant: Shri Hiren Mehta, C.A. &For Respondent: Ms. Anupama Anand, CIT-DR
Section 132(1)Section 153CSection 163

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “D” : DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITA.Nos.6672, 6673, 6674 & 6675/Del./2018 Assessment Years 2009-10 to 2011-12 & 2014-15 Moin Akhtar Qureshi, The ACIT, Representative Assessee of Jean Louis vs. Central Circle – 19, Deniot, C-134, Ground Floor, Defence Colony, New Delhi. New Delhi – 110024 PAN AAAPQ4438L (Appellant) (Respondent) ITA.Nos.6668, 6669, 6670 & 6671/Del./2018 Assessment Years 2009-10 & 2010-11 & 2012-13 & 2014-15 Moin Akhtar Qureshi, Representative The ACIT, Assessee of Cabinet Jean Louis De…

Moin Akhtar Qureshi As Representative Assessee/Agent of M/S. Cabinet Jean Louis Deniot, New Delhi vs. ACIT, Central Circle- 19, New Delhi

In the result, ITA.No.6672/Del

ITA 6670/DEL/2018[2012-13]Status: DisposedITAT Delhi27 Apr 2022AY 2012-13

Bench: Shri R.K. Panda & Shri Anubhav Sharma

For Appellant: Shri Hiren Mehta, C.A. &For Respondent: Ms. Anupama Anand, CIT-DR
Section 132(1)Section 153CSection 163

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “D” : DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITA.Nos.6672, 6673, 6674 & 6675/Del./2018 Assessment Years 2009-10 to 2011-12 & 2014-15 Moin Akhtar Qureshi, The ACIT, Representative Assessee of Jean Louis vs. Central Circle – 19, Deniot, C-134, Ground Floor, Defence Colony, New Delhi. New Delhi – 110024 PAN AAAPQ4438L (Appellant) (Respondent) ITA.Nos.6668, 6669, 6670 & 6671/Del./2018 Assessment Years 2009-10 & 2010-11 & 2012-13 & 2014-15 Moin Akhtar Qureshi, Representative The ACIT, Assessee of Cabinet Jean Louis De…

Moin Akhtar Qureshi As Representative Assessee/Agent of M/S. Cabinet Jean Louis Deniot, New Delhi vs. ACIT, Central Circle- 19, New Delhi

In the result, ITA.No.6672/Del

ITA 6669/DEL/2018[2010-11]Status: DisposedITAT Delhi27 Apr 2022AY 2010-11

Bench: Shri R.K. Panda & Shri Anubhav Sharma

For Appellant: Shri Hiren Mehta, C.A. &For Respondent: Ms. Anupama Anand, CIT-DR
Section 132(1)Section 153CSection 163

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “D” : DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITA.Nos.6672, 6673, 6674 & 6675/Del./2018 Assessment Years 2009-10 to 2011-12 & 2014-15 Moin Akhtar Qureshi, The ACIT, Representative Assessee of Jean Louis vs. Central Circle – 19, Deniot, C-134, Ground Floor, Defence Colony, New Delhi. New Delhi – 110024 PAN AAAPQ4438L (Appellant) (Respondent) ITA.Nos.6668, 6669, 6670 & 6671/Del./2018 Assessment Years 2009-10 & 2010-11 & 2012-13 & 2014-15 Moin Akhtar Qureshi, Representative The ACIT, Assessee of Cabinet Jean Louis De…

Moin Akhtar Qureshi As Representative Assessee/Agent of M/S. Cabinet Jean Louis Deniot, New Delhi vs. ACIT, Central Circle- 19, New Delhi

In the result, ITA.No.6672/Del

ITA 6668/DEL/2018[2009-10]Status: DisposedITAT Delhi27 Apr 2022AY 2009-10

Bench: Shri R.K. Panda & Shri Anubhav Sharma

For Appellant: Shri Hiren Mehta, C.A. &For Respondent: Ms. Anupama Anand, CIT-DR
Section 132(1)Section 153CSection 163

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “D” : DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITA.Nos.6672, 6673, 6674 & 6675/Del./2018 Assessment Years 2009-10 to 2011-12 & 2014-15 Moin Akhtar Qureshi, The ACIT, Representative Assessee of Jean Louis vs. Central Circle – 19, Deniot, C-134, Ground Floor, Defence Colony, New Delhi. New Delhi – 110024 PAN AAAPQ4438L (Appellant) (Respondent) ITA.Nos.6668, 6669, 6670 & 6671/Del./2018 Assessment Years 2009-10 & 2010-11 & 2012-13 & 2014-15 Moin Akhtar Qureshi, Representative The ACIT, Assessee of Cabinet Jean Louis De…

Moin Akhtar Qureshi As Representative Assessee/Agent of M/S. Design 39 Inc., New Delhi vs. ACIT, Central Circle- 19, New Delhi

In the result, ITA.No.6672/Del

ITA 6667/DEL/2018[2012-13]Status: DisposedITAT Delhi27 Apr 2022AY 2012-13

Bench: Shri R.K. Panda & Shri Anubhav Sharma

For Appellant: Shri Hiren Mehta, C.A. &For Respondent: Ms. Anupama Anand, CIT-DR
Section 132(1)Section 153CSection 163

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “D” : DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITA.Nos.6672, 6673, 6674 & 6675/Del./2018 Assessment Years 2009-10 to 2011-12 & 2014-15 Moin Akhtar Qureshi, The ACIT, Representative Assessee of Jean Louis vs. Central Circle – 19, Deniot, C-134, Ground Floor, Defence Colony, New Delhi. New Delhi – 110024 PAN AAAPQ4438L (Appellant) (Respondent) ITA.Nos.6668, 6669, 6670 & 6671/Del./2018 Assessment Years 2009-10 & 2010-11 & 2012-13 & 2014-15 Moin Akhtar Qureshi, Representative The ACIT, Assessee of Cabinet Jean Louis De…

Popular Estate Management Ltd., (Previously Known As Pioneer Technopark Ltd), Ahmedabad vs. The Dy.CIT, Circle-3(1)(1), Ahmedabad

In the result, the appeal of the Assessee is allowed

ITA 2703/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad08 Jan 2020AY 2012-13

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./Ita No. 2703/Ahd/2017 ("नधा"रण वष"/Assessment Year : 2012-13) Popular Estate Management The Dcit बनाम/ Ltd. Circle-3(1)(1) Vs. (Previously Known As Pioneer Ahmedabad Technopark Ltd.) 81, New York Tower – A Opp. Muktidham Derasar Sg Highway Thaltej Cross Road Ahmedabad -380 054 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabcm 0617 P .. (अपीलाथ"/Appellant) (""यथ" / Respondent) अपीलाथ" ओर से/ Appellant By : Shri Dhiren Shah & Shri Nupur Shah, Ars ""यथ" क" ओर से/Respondent By: Shri Subhas Bain Cit-Dr

For Appellant: Shri Dhiren Shah &For Respondent: Shri Subhas Bain CIT-DR
Section 6Section 68

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “ B ” BENCH, AHMEDABAD BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA No. 2703/Ahd/2017 ("नधा"रण वष"/Assessment Year : 2012-13) Popular Estate Management The DCIT बनाम/ Ltd. Circle-3(1)(1) Vs. (Previously known as Pioneer Ahmedabad Technopark Ltd.) 81, New York Tower – A Opp. Muktidham Derasar SG Highway Thaltej Cross Road Ahmedabad -380 054 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AABCM 0617 P .. (अपीलाथ"/Appellant) (""यथ" / Respondent) अपीलाथ" ओर से/ Appellant by : Shri Dh…

Assistant Commissioner of Income Tax-24(1), Mumbai vs. Anil Gulabdas Shah, Mumbai

ITA 5134/MUM/2017[2012-13]Status: DisposedITAT Mumbai09 Aug 2019AY 2012-13

Bench: Hon’Ble Shri Mahavir Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ I.T.A. No.5134/Mum/2017 & Co. No. 319/Mum/2018 (िनधा"रण वष" / Assessment Year: 2012-13) Acit – 24(1) Shri Anil Gulabdas Shah, Room No. 604, 6Th Floor, B-1601, Titanium Towers बनाम/ 16Th Floor, Jai View Chsl Piramal Chamber, Parel Vs. Sahakar Nagar, Andheri (W) Mumbai. Mumbai – 400 058 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Bmfps-8959-E (अपीलाथ"/Appellant)/Respondent (""थ" / Respondent)/Appellant : Revenue By : Shri Satish Chandra Rajore- Ld. Dr Assessee By : Shri Anil G. Shah – Assessee-In-Person सुनवाई की तारीख/ : 05/08/2019 Date Of Hearing घोषणा की तारीख / : 09/08/2019 Date Of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal (): - 1. Aforesaid Appeal By Revenue For Assessment Year [In Short Referred To As ‘Ay’] 2012-13 Contest The Order Of Ld. Commissioner Of Income- Tax (Appeals)-36, Mumbai, [In Short Referred To As ‘Cit(A)’], Appeal No. Cit(A)-36/It-217/Acit-24(1)/15-16 Dated 26/05/2017 On Following Grounds Of Appeal: -

For Appellant: Revenue byFor Respondent: Shri Satish Chandra Rajore- Ld. DR
Section 143(3)

…1 ITA No.5134/Mum/2017 & CO. No. 319/Mum/2018 Shri Anil Gulabdas Shah Assessment Year :2012-13. आयकर अपीलीय अिधकरण “ए” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI माननीय "ी महावीर िसंह, "ाियक सद" एवं माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" के सम"। BEFORE HON’BLE SHRI MAHAVIR SINGH, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ I.T.A. No.5134/Mum/2017 & CO. No. 319/Mum/2018 (िनधा"रण वष" / Assessment Year: 2012-13) ACIT – 24(1) Shri Anil Gulabdas Shah, Room No. 604, 6th Floor, B-1601, Titanium Towers बनाम/ 16th Floor, Jai View CHSL Piramal Chamber, Parel Vs. Sahakar Nagar, An…

DCIT, Circle - 7(1), Kolkata vs. M/S. Britannia Industries Limited, Kolkata

ITA 1392/KOL/2017[2011-12]Status: DisposedITAT Kolkata22 Nov 2018AY 2011-12

Bench: Shri S.S.Godara & Shri, M. Balaganesh

Section 143(3)Section 92B

…आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri S.S.Godara, Judicial Member and Shri, M. Balaganesh, Accountant Member ITA No.1390-1392/Kol/2017 Assessment Years :2009-10 to 2011-12 DCIT, Circle-7(1), V/s. M/s Britannia Industries Aayakar Bhawan, 5th Ltd. 5/1 Hungeford Floor, P-7, Chowringhee Stree,Kolkata-17 Square, Kolkata-69 [PAN No.AABCB 2066 P] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Dilip S Damle, AR आवेदक क" ओर से/By Assessee Shri P.K. Srihari, CIT-DR राज"व क" ओर से/By Respondent 13-11-2018 सुनवाई क" तार"ख/Date of Hearing 22-11-20…

DCIT, Circle - 7(1), Kolkata vs. M/S. Britannia Industries Limited, Kolkata

ITA 1391/KOL/2017[2010-11]Status: DisposedITAT Kolkata22 Nov 2018AY 2010-11

Bench: Shri S.S.Godara & Shri, M. Balaganesh

Section 143(3)Section 92B

…आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri S.S.Godara, Judicial Member and Shri, M. Balaganesh, Accountant Member ITA No.1390-1392/Kol/2017 Assessment Years :2009-10 to 2011-12 DCIT, Circle-7(1), V/s. M/s Britannia Industries Aayakar Bhawan, 5th Ltd. 5/1 Hungeford Floor, P-7, Chowringhee Stree,Kolkata-17 Square, Kolkata-69 [PAN No.AABCB 2066 P] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Dilip S Damle, AR आवेदक क" ओर से/By Assessee Shri P.K. Srihari, CIT-DR राज"व क" ओर से/By Respondent 13-11-2018 सुनवाई क" तार"ख/Date of Hearing 22-11-20…

DCIT, Circle - 7(1), Kolkata vs. M/S. Britannia Industries Limited, Kolkata

ITA 1390/KOL/2017[2009-10]Status: DisposedITAT Kolkata22 Nov 2018AY 2009-10

Bench: Shri S.S.Godara & Shri, M. Balaganesh

Section 143(3)Section 92B

…आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri S.S.Godara, Judicial Member and Shri, M. Balaganesh, Accountant Member ITA No.1390-1392/Kol/2017 Assessment Years :2009-10 to 2011-12 DCIT, Circle-7(1), V/s. M/s Britannia Industries Aayakar Bhawan, 5th Ltd. 5/1 Hungeford Floor, P-7, Chowringhee Stree,Kolkata-17 Square, Kolkata-69 [PAN No.AABCB 2066 P] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Dilip S Damle, AR आवेदक क" ओर से/By Assessee Shri P.K. Srihari, CIT-DR राज"व क" ओर से/By Respondent 13-11-2018 सुनवाई क" तार"ख/Date of Hearing 22-11-20…

Bhojison Infreastructure Pvt. Ltd., Ahmedabad vs. The Income Tax Officer, Ward-1(1)(2), Ahmedabad

In the result, appeal of the assessee is allowed

ITA 2449/AHD/2016[2008-09]Status: DisposedITAT Ahmedabad17 Sept 2018AY 2008-09

Bench: Shri Pradip Kumar Kedia & Shri Mahavir Prasad, Judicial Memebr आयकर अपील सं./I.T.A. No. 2449/Ahd/2016 ("नधा"रण वष" / Assessment Year : 2008-09)

For Appellant: Shri Dhiren Shah, A.R
Section 6

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘C’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SHRI MAHAVIR PRASAD, JUDICIAL MEMEBR आयकर अपील सं./I.T.A. No. 2449/Ahd/2016 ("नधा"रण वष" / Assessment Year : 2008-09) Bhojison Infrastructure बनाम/ The Income Tax Officer Ward – 1(1)(2), Pvt. Ltd. Vs. 4, Shri Ghanshyam Park Ahmedabad Co.Op. Hou. Socy. Ltd., B/h. Paraskunj Society, Satellite Road, Jodhpur, Ahmedabad - 380015 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACB7764K .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से /Appellant by : S…

D vs. Dishti Industries Ltd., Pune

In the result, the appeal of the Revenue is partly allowed for

ITA 1277/PUN/2016[2011-12]Status: DisposedITAT Pune25 Jun 2018AY 2011-12

Bench: Shri D.Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita No.1277/Pun/2016 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Year : 2011-12 वष"

For Appellant: Shri Hari KrishanFor Respondent: Dr. Vivek Aggarwal
Section 14ASection 2(47)Section 43(1)

…पुणे "यायपीठ "यायपीठ "यायपीठ “बी "यायपीठ पुणे म"म"म"म" आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, पुणे अिधकरण पुणे पुणे बी बी” पुणे बी पुणे पुणे IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE "ी "ी डी "ी "ी डी. क"णाकरा क"णाकरा क"णाकरा राव क"णाकरा लेखा सद"य सद"य सद"य सद"य डी डी राव राव , लेखा राव लेखा लेखा एवं "ी "ी "ी िवकास "ी िवकास अव"थी अव"थी अव"थी, "याियक अव"थी "याियक "याियक सद"य "याियक सद"य सद"य केकेकेके सम" सद"य सम" सम" सम" एवं एवं एवं िवकास िवकास BEFORE SHRI D.KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / ITA No.1277/PUN/20…

DCIT, Cir-7(1), Kolkata vs. M/S Britannia Industries Ltd, Kolkata

In the result, the appeal of assessee is allowed

ITA 557/KOL/2017[2009-10]Status: DisposedITAT Kolkata25 Apr 2018AY 2009-10

Bench: Shri Waseem Ahmed & Shri S.S.Viswanethra Raviassessment Year:2009-10

Section 143(3)Section 263

…014 2) authority For Advance Rulings (Income-Tax), New Delhi, Lead counsel of Qualified Settlement Fund (QSF) reported in (2016) 65 Taxmann.com 197 3) Aberdeen Claims Administration Inc. reported in 381ITR 55 (AAR) 4) Satyam Food Specialities P. Ltd. Vs. DeIT 57 Taxmann.com 194 (Jaipur). Suffice for us to say that it is only the facts and circumstances of the case that shall decide which one of the three views amongst capital receipt, capital gain or business income is correct and the AO has elaborately considered all these three aspects before reaching one of the probable view that this particular income of the…

Britannia Industries Ltd., Kolkata vs. DCIT, Cir-7(1), Kolkata

In the result, the appeal of assessee is allowed

ITA 775/KOL/2015[2009-2010]Status: DisposedITAT Kolkata28 Oct 2016AY 2009-2010

Bench: Shri P. M. Jagtap, Am & Shri K. Narasimha Chary, Jm] I.T.A No. 775/Kol/2015 Assessment Year: 2009-10 Britannia Industries Ltd. Vs. Deputy Commissioner Of Income-Tax (Pan: Aabcb2066P) Circle-7(1), Kolkata. (Appellant) (Respondent) Date Of Hearing: 20.09.2016 Date Of Pronouncement: 28.10.2016

For Appellant: Shri D. S. Damle, FCAFor Respondent: Shri R. S. Biswas, CIT
Section 143(3)Section 2(47)Section 263Section 45

…14 2) authority For Advance Rulings (Income-Tax), New Delhi, Lead counsel of Qualified Settlement Fund (QSF) reported in (2016) 65 Taxmann.com 197 3) Aberdeen Claims Administration Inc. reported in 381 ITR 55 (AAR) 4) Satyam Food Specialities P. Ltd. Vs. DCIT 57 Taxmann.com 194 (Jaipur). Suffice for us to say that it is only the facts and circumstances of the case that shall decide which one of the three views amongst capital receipt, capital gain or business income is correct and the AO has elaborately considered all these three aspects before reaching one of the probable view that this particular income of the…

Satyam Food Specialities (P.) Ltd. v. Deputy Commissioner of Income-tax, Central Circle-2, Jaipur (57 Taxmann.com 194) — Cited in 18 Judgments | BharatTax