Sesa Goa Ltd. v. JCIT

117 Taxmann.com 96High Court2020#270 most cited

What is Sesa Goa Ltd. v. JCIT authority for?

Education cess paid on total income and dividend distribution tax are allowable deductions for income tax purposes.

291

judgments rely on this decision, according to BharatTax’s citation analysis of 367,181 Indian tax judgments — from 2015 to 2026.

Also referred to as

Sesa Goa Ltd. v. JCIT · education cess deduction · dividend distribution tax deduction · allowable expenditure · section 40(a)(ii) · cess allowability · DDT allowability · Bombay High Court · 423 ITR 426 · income tax deduction

Also reported as

423 ITR 426

Sections most often in play

Section 14ASection 143(3)Section 40(a)(ii)Section 234BSection 115JBSection 270ASection 43BSection 155(18)

Issues it is cited on

section 10(4)section 115wasection 40(a)(ii)section 2(43)section 115wsection 2(11)section 135far analysisprohibited by lawsection 194hdividend distribution taxsection 40(a)

Judgments citing Sesa Goa Ltd. v. JCIT

M/S Expeditors International (India) Pvt Ltd, New Delhi vs. Deputy Commissioner of Income-Tax, New Delhi

In the result, all the appeals of the assessee are allowed and all the appeals of the revenue are dismissed

ITA 2242/DEL/2015[2009-10]Status: DisposedITAT Delhi30 Jul 2021AY 2009-10

Bench: Sh. Amit Shukladr. B. R. R. Kumar

Section 40Section 9(1)(vi)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I-2’, NEW DELHI Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 2242/Del/2015 : Asstt. Year: 2009-10 M/s Expeditors International (India) Vs DCIT, Pvt. Ltd., No. 6, Ground Floor, Circle-11(1), Sector-C, Pocket-8, Vasant Kunj, New Delhi New Delhi-110070 (APPELLANTT (RESPONDENT) PAN No. AAACE1795K ITA No. 2260/Del/2015 : Asstt. Year: 2009-10 ACIT, Vs M/s Expeditors International Circle-8(2), (India) Pvt. Ltd., No. 6, Ground New Delhi-110002 Floor, Sector-C, Pocket-8, Vasant Kunj, New Delhi-110070 (APPELLANTT (RESPONDENT) PAN No…

DCIT-11(1)(2), Mumbai vs. M/S. Sangam India Ltd., Mumbai

Appeal stand dismissed whereas the assessee‟s appeal stands partly allowed for statistical purposes

ITA 1490/MUM/2019[2015-16]Status: DisposedITAT Mumbai26 Jul 2021AY 2015-16

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) आयकरअपील िं./ I.T.A. No.1490/Mum/2019 (धििाारण वर्ा / Assessment Year: 2015-16) Dcit-11(1)(2) M/S. Sangam India Ltd. Gf, Room No.1 306, „B‟ Wing बिाम/ Aaykar Bhavan, M.K. Road Dynasty Business Park Vs. Mumbai-400 020 J.B. Nagar, A.K. Road Andheri (E), Mumbai-400 059 स्थायीलेखा िं./ जीआइआर िं./ Pan/Gir No. Aaccs-0486-K (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : & Co No.01/Mum/2021 (धििाारण वर्ा / Assessment Year: 2015-16) M/S. Sangam India Ltd. Dcit-11(1)(2) 306, „B‟Wing Gf, Room No.1 बिाम/ Dynasty Business Park Aaykar Bhavan, M.K. Road Vs. J.B. Nagar, A.K. Road Mumbai-400 020 Andheri (E), Mumbai-400 059 स्थायीलेखा िं./ जीआइआर िं./ Pan/Gir No. Aaccs-0486-K (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Assessee By : Shri Dharmesh Shah-Ld. Ar Revenue By : Shri Ajit Kumar Shrivastava-Ld. Cit-Dr ुनवाई की तारीख/ : 02/07/2021 Date Of Hearing घोषणा की तारीख / : 26/07/2021 Date Of Pronouncement

For Appellant: Shri Dharmesh Shah-Ld. ARFor Respondent: Shri Ajit Kumar Shrivastava-Ld
Section 2(24)

…1 M/s Sangam India Limited Assessment Year: 2015-16 आयकर अपीलीय अधिकरण “जी” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI माननीय श्री महावीर स िंह, उपाध्यक्ष एवुं माननीय श्री मनोज कुमार अग्रवाल ,लेखा दस्य के मक्ष। BEFORE HON’BLE SHRI MAHAVIR SINGH, VP AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM (Hearing Through Video Conferencing Mode) आयकरअपील िं./ I.T.A. No.1490/Mum/2019 (धििाारण वर्ा / Assessment Year: 2015-16) DCIT-11(1)(2) M/s. Sangam India Ltd. GF, Room No.1 306, „B‟ Wing बिाम/ Aaykar Bhavan, M.K. Road Dynasty Business Park Vs. Mumbai-400 020 J.B. Nagar, A.K. Road Andheri (E), Mu…

Emerson Climate Technologies (India) Private Ltd., Pune vs. Addl/Jt/Dy/ACIT., Neac, Delhi

In the result, the appeal is partly allowed for statistical purposes

ITA 190/PUN/2021[2016-17]Status: DisposedITAT Pune15 Jul 2021AY 2016-17

Bench: Shri R.S. Syal & Shri S.S. Viswanethra Raviआयकर अपीऱ सं. / Ita No.190/Pun/2021 निर्धारण वषा / Assessment Year : 2016-17 Emerson Climate Technologies Vs. Additional/Joint/Deputy (India) Private Limited, /Assistant Commissioner Plot No.23, Of Income Tax/Income Rajiv Gandhi Infotech Park, Tax Officer, National E- Phase Ii, Hinjewadi, Assessment Centre, Delhi Pune – 411 057 Pan : Aaack7291C Appellant Respondent Assessee By Shri Dhanesh Bafna Revenue By Shri Shivraj B. Morey Date Of Hearing 14-07-2021 Date Of Pronouncement 15-07-2021 आदेश / Order Per R.S.Syal, Vp : This Appeal By The Assessee Is Directed Against The Final Assessment Order Dated 18.03.2021 Passed By The Assessing Officer (Ao) U/S.143(3) R.W.S.144C(13) Of The Income-Tax Act, 1961 (Hereinafter Also Called „The Act‟) In Relation To The Assessment Year 2016-17. 2. This Appeal Was Filed Belatedly By 3 Days. The Ld. Ar Explained The Lockdown Due To Covid-19 As The Reason For The Late Filing Of The Appeal. The Ld. Dr Did Not Object To The Condonation Of The Delay. We Are Satisfied With Such A Reason. The Delay Is 2 Emerson Climate Technologies (India) Pvt. Ltd.

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH, „C‟ PUNE – VIRTUAL COURT BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपीऱ सं. / ITA No.190/PUN/2021 निर्धारण वषा / Assessment Year : 2016-17 Emerson Climate Technologies Vs. Additional/Joint/Deputy (India) Private Limited, /Assistant Commissioner Plot No.23, of Income Tax/Income Rajiv Gandhi Infotech Park, Tax Officer, National e- Phase II, Hinjewadi, Assessment Centre, Delhi Pune – 411 057 PAN : AAACK7291C Appellant Respondent Assessee by Shri Dhanesh Bafna Revenue by Shri Shivraj B. Morey Date of hearing 14-07-2021 D…

Avaya India Private Limited, Mumbai vs. ACIT, Circle-1(1), Delhi

In the result, the appeal of the assessee is allowed

ITA 466/DEL/2021[2016-17]Status: DisposedITAT Delhi09 Jul 2021AY 2016-17

Bench: Sh. Kul Bharatdr. B. R. R. Kumar(Through Video Conferencing) Ita No. 466/Del/2021 : Asstt. Year : 2016-17 Avaya India Pvt. Ltd., Vs Acit, 202, Platina, 2Nd Floor, Plot No. Circle-1(1), C-59, G-Block, Bandra Kurla New Delhi Complex, Bandra(E), Mumabi, Maharashtra-400051 (Appellant) (Respondent) Pan No. Aaeca3592N Assessee By : Sh. Kamal Sawhney, Adv. Revenue By : Sh. Surender Pal, Cit Dr Date Of Hearing: 05.07.2021 Date Of Pronouncement: 09.07.2021

For Appellant: Sh. Kamal Sawhney, AdvFor Respondent: Sh. Surender Pal, CIT DR
Section 143(3)Section 144C(13)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I-1’, NEW DELHI Before Sh. Kul Bharat, Judicial Member Dr. B. R. R. Kumar, Accountant Member (Through Video Conferencing) ITA No. 466/Del/2021 : Asstt. Year : 2016-17 Avaya India Pvt. Ltd., Vs ACIT, 202, Platina, 2nd Floor, Plot No. Circle-1(1), C-59, G-Block, Bandra Kurla New Delhi Complex, Bandra(E), Mumabi, Maharashtra-400051 (APPELLANT) (RESPONDENT) PAN No. AAECA3592N Assessee by : Sh. Kamal Sawhney, Adv. Revenue by : Sh. Surender Pal, CIT DR Date of Hearing: 05.07.2021 Date of Pronouncement: 09.07.2021 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The…

Metropolis Healthcare Ltd., Mumbai vs. DCIT, Circle- 16(2), New Delhi

In the result, the claim of the deduction of dividend distribution tax made by the assessee in this additional ground is rejected

ITA 1547/DEL/2018[2014-15]Status: DisposedITAT Delhi06 Jul 2021AY 2014-15

Bench: Shri Amit Shukla & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri Mayank Patwari, CAFor Respondent: Shri S. S. Negi, Sr. DR
Section 143(3)Section 32Section 32(1)(iia)

…18. On the merits of the claim the learned authorized representative submitted that this issue is squarely covered in favour of the assessee by the decision of the honourable Bombay High Court in case of Sesa Goa r Ltd versus joint Commissioner of income tax 423 ITR 426 and the host of the other decisions. 19. The learned departmental representative submitted that education cess is a tax and therefore it cannot be granted as deduction to the assessee by the virtue of the provisions of Section 40 (a)(ii) of the act. 20. We find that assessee has raised the additional ground claiming deduction of education cess pa…

Metropolis Healthcare Ltd., Mumbai vs. DCIT, Circle- 16(2), New Delhi

In the result, the claim of the deduction of dividend distribution tax made by the assessee in this additional ground is rejected

ITA 1546/DEL/2018[2012-13]Status: DisposedITAT Delhi06 Jul 2021AY 2012-13

Bench: Shri Amit Shukla & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri Mayank Patwari, CAFor Respondent: Shri S. S. Negi, Sr. DR
Section 143(3)Section 32Section 32(1)(iia)

…18. On the merits of the claim the learned authorized representative submitted that this issue is squarely covered in favour of the assessee by the decision of the honourable Bombay High Court in case of Sesa Goa r Ltd versus joint Commissioner of income tax 423 ITR 426 and the host of the other decisions. 19. The learned departmental representative submitted that education cess is a tax and therefore it cannot be granted as deduction to the assessee by the virtue of the provisions of Section 40 (a)(ii) of the act. 20. We find that assessee has raised the additional ground claiming deduction of education cess pa…

The ACIT, Vapi Circle, Vapi vs. M/S. N.R. Agarwal Industries Ltd., Vapi

In the result the ground No

ITA 1526/AHD/2016[2011-12]Status: DisposedITAT Surat05 Jul 2021AY 2011-12

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Virtual Hearing) I.T.(Ss)A’S No.14,15,16/Ahd/2016, Ita’S No.1302,1303& 3032/Ahd/2016 Assessment Years: 2007-08, 09-10, 10-11; 2011-12,12-13& 2013-14 N.R.Agarwal Industries Ltd., Vs The Acit/Dcit, Circle-3, Plot No.169 To 169, Phase No.1, Surat. Gidc, Vapi. [Pan: Aaacn 7721 N] अपीलाथ" / Appellant ""थ"/Respondent

Section 132Section 143(3)Section 153ASection 40Section 80I

…आयकरअपीलीयअिधकरण, सुरत"ायपीठ, सुरत INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND Dr. ARJUN LAL SAINI, ACCOUNTANT MEMBER (Virtual Hearing) I.T.(SS)A’s No.14,15,16/AHD/2016, ITA’s No.1302,1303& 3032/AHD/2016 Assessment Years: 2007-08, 09-10, 10-11; 2011-12,12-13& 2013-14 N.R.Agarwal Industries Ltd., Vs The ACIT/DCIT, Circle-3, Plot No.169 to 169, Phase No.1, Surat. GIDC, Vapi. [PAN: AAACN 7721 N] अपीलाथ" / Appellant ""थ"/Respondent आ.अ.सं./I.T.(SS).A’s No. 46,47,48,49,1526 & 1527/Ahd/2016 िनधा"रणवष"/Assessment Years: 2007-08 to 2012-13 The ACIT/DCIT, Circle-3, Surat…

N.R. Agarwal Industries Ltd., Vapi vs. The Asstt. Commissioner of Income Tax, Circle-3, Surat

In the result the ground No

ITA 1302/AHD/2016[2011-12]Status: DisposedITAT Surat05 Jul 2021AY 2011-12

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Virtual Hearing) I.T.(Ss)A’S No.14,15,16/Ahd/2016, Ita’S No.1302,1303& 3032/Ahd/2016 Assessment Years: 2007-08, 09-10, 10-11; 2011-12,12-13& 2013-14 N.R.Agarwal Industries Ltd., Vs The Acit/Dcit, Circle-3, Plot No.169 To 169, Phase No.1, Surat. Gidc, Vapi. [Pan: Aaacn 7721 N] अपीलाथ" / Appellant ""थ"/Respondent

Section 132Section 143(3)Section 153ASection 40Section 80I

…आयकरअपीलीयअिधकरण, सुरत"ायपीठ, सुरत INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND Dr. ARJUN LAL SAINI, ACCOUNTANT MEMBER (Virtual Hearing) I.T.(SS)A’s No.14,15,16/AHD/2016, ITA’s No.1302,1303& 3032/AHD/2016 Assessment Years: 2007-08, 09-10, 10-11; 2011-12,12-13& 2013-14 N.R.Agarwal Industries Ltd., Vs The ACIT/DCIT, Circle-3, Plot No.169 to 169, Phase No.1, Surat. GIDC, Vapi. [PAN: AAACN 7721 N] अपीलाथ" / Appellant ""थ"/Respondent आ.अ.सं./I.T.(SS).A’s No. 46,47,48,49,1526 & 1527/Ahd/2016 िनधा"रणवष"/Assessment Years: 2007-08 to 2012-13 The ACIT/DCIT, Circle-3, Surat…

Tech Mahindra Business Services Ltd, Mumbai vs. DCIT Cir 13(3)(2), Mumbai

In the result, assessee’s appeal is partly allowed

ITA 766/MUM/2016[2011-12]Status: DisposedITAT Mumbai30 Jun 2021AY 2011-12

Bench: Shri Pramod Kumar () & Shri Saktijit Dey ()

Section 143(3)

…d an additional ground seeking deduction of education cess paid on income-tax. 21. Having considered rival submissions, we find that this issue is squarely covered by the decision of the hon’ble jurisdictional High Court in case of Sesa Goa Ltd vs JCIT (2020) 423 ITR 426(Bom). Respectfully following the aforesaid decision, we direct the assessing officer to allow deduction of education cess while computing the income under the head “Profits and gains of business or profession”. Additional ground is allowed. 22. In the result, assessee’s appeal is partly allowed. Order pronounced on 30/06/2021. sd/- (PRAMOD KUMAR)…

Expeditors International (India) Private Limited, New Delhi vs. ACIT Circle-7(1), New Delhi

ITA 16/DEL/2021[2007-08]Status: DisposedITAT Delhi30 Jun 2021AY 2007-08

Bench: Shri N.K. Billaiya & Shri Kuldip Singh(Through Video Conference)

For Appellant: Shri Deepak Chopra, AdvocateFor Respondent: Shri Shashi Bhushan Shukla, CIT DR
Section 143Section 144CSection 92Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘I-2’ : NEW DELHI) BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER (THROUGH VIDEO CONFERENCE) ITA No.5598/Del./2010 (ASSESSMENT YEAR : 2006-07) M/s. Expeditors International (India) Pvt. Ltd., vs. DCIT, 6, CSC, Ground Floor, Sector C – 8, Circle 11(1), Vasant Kunj, New Delhi – 110070. New Delhi. (PAN : AAACE1795K) ITA No.16/Del./2021 (ASSESSMENT YEAR : 2007-08) M/s. Expeditors International (India) Pvt. Ltd., vs. DCIT, Room 7B, 1st Floor, Import Building No.3, Circle 7(1), International Cargo Terminal, New Delhi. Indra Gandhi In…

DCIT, New Delhi vs. M/S. Expeditors International India Pvt. Ltd., New Delhi

ITA 2231/DEL/2014[2008-09]Status: DisposedITAT Delhi30 Jun 2021AY 2008-09

Bench: Shri N.K. Billaiya & Shri Kuldip Singh(Through Video Conference)

For Appellant: Shri Deepak Chopra, AdvocateFor Respondent: Shri Shashi Bhushan Shukla, CIT DR
Section 143Section 144CSection 92Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘I-2’ : NEW DELHI) BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER (THROUGH VIDEO CONFERENCE) ITA No.5598/Del./2010 (ASSESSMENT YEAR : 2006-07) M/s. Expeditors International (India) Pvt. Ltd., vs. DCIT, 6, CSC, Ground Floor, Sector C – 8, Circle 11(1), Vasant Kunj, New Delhi – 110070. New Delhi. (PAN : AAACE1795K) ITA No.16/Del./2021 (ASSESSMENT YEAR : 2007-08) M/s. Expeditors International (India) Pvt. Ltd., vs. DCIT, Room 7B, 1st Floor, Import Building No.3, Circle 7(1), International Cargo Terminal, New Delhi. Indra Gandhi In…

M/S. Expeditors International (India) Pvt. Ltd, New Delhi vs. CIT(A), New Delhi

ITA 1854/DEL/2014[2008-09]Status: DisposedITAT Delhi30 Jun 2021AY 2008-09

Bench: Shri N.K. Billaiya & Shri Kuldip Singh(Through Video Conference)

For Appellant: Shri Deepak Chopra, AdvocateFor Respondent: Shri Shashi Bhushan Shukla, CIT DR
Section 143Section 144CSection 92Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘I-2’ : NEW DELHI) BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER (THROUGH VIDEO CONFERENCE) ITA No.5598/Del./2010 (ASSESSMENT YEAR : 2006-07) M/s. Expeditors International (India) Pvt. Ltd., vs. DCIT, 6, CSC, Ground Floor, Sector C – 8, Circle 11(1), Vasant Kunj, New Delhi – 110070. New Delhi. (PAN : AAACE1795K) ITA No.16/Del./2021 (ASSESSMENT YEAR : 2007-08) M/s. Expeditors International (India) Pvt. Ltd., vs. DCIT, Room 7B, 1st Floor, Import Building No.3, Circle 7(1), International Cargo Terminal, New Delhi. Indra Gandhi In…

DCIT, New Delhi vs. M/S. Expeditors International India Pvt. Ltd., New Delhi

ITA 2639/DEL/2012[2007-08]Status: DisposedITAT Delhi30 Jun 2021AY 2007-08

Bench: Shri N.K. Billaiya & Shri Kuldip Singh(Through Video Conference)

For Appellant: Shri Deepak Chopra, AdvocateFor Respondent: Shri Shashi Bhushan Shukla, CIT DR
Section 143Section 144CSection 92Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘I-2’ : NEW DELHI) BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER (THROUGH VIDEO CONFERENCE) ITA No.5598/Del./2010 (ASSESSMENT YEAR : 2006-07) M/s. Expeditors International (India) Pvt. Ltd., vs. DCIT, 6, CSC, Ground Floor, Sector C – 8, Circle 11(1), Vasant Kunj, New Delhi – 110070. New Delhi. (PAN : AAACE1795K) ITA No.16/Del./2021 (ASSESSMENT YEAR : 2007-08) M/s. Expeditors International (India) Pvt. Ltd., vs. DCIT, Room 7B, 1st Floor, Import Building No.3, Circle 7(1), International Cargo Terminal, New Delhi. Indra Gandhi In…

M/S Novozymes South Asia Pvt Ltd, Bangalore vs. Assistant Commissioner of Income Tax Circle-5(1)(1), Bangalore

In the result, both the appeals of the assessee are allowed

ITA 895/BANG/2018[2013-14]Status: DisposedITAT Bangalore29 Jun 2021AY 2013-14

Bench: Shri George George K. & Shri B.R. Baskaranit(Tp)A No.894/Bang/2018 Assessment Year:2012-13

For Appellant: Shri T. Suryanarayan, A.RFor Respondent: Ms. Neera Malhotra, D.R

…ord. The Ld. A.R. submitted that the claim of the assessee is supported by IT(TP)A No.894&895/Bang/2018 M/s. Novozymes South Asia Pvt. Ltd., Bangalore Page 11 of 18 the decision rendered by Hon’ble Bombay High Court in the case of Sesagoa Ltd. Vs. ACIT (2020) 117 Taxmann.com 96 and also the decision rendered by the coordinate bench in the case of Wipro Ltd. Vs. ACIT (2020) 122 Taxmann.com 268. 13. We heard Ld. D.R. in this regard and perused the record. We notice that the claim of the assessee for deduction of payment of education Cess is held to be allowable by Hon’ble Bombay High Court in the case of Sesagoa Lt…

M/S Novozymes South Asia Pvt Ltd, Bangalore vs. Joint Commissioner of Income Tax (OSD) Circle-5(1)(1), Bangalore

In the result, both the appeals of the assessee are allowed

ITA 894/BANG/2018[2012-13]Status: DisposedITAT Bangalore29 Jun 2021AY 2012-13

Bench: Shri George George K. & Shri B.R. Baskaranit(Tp)A No.894/Bang/2018 Assessment Year:2012-13

For Appellant: Shri T. Suryanarayan, A.RFor Respondent: Ms. Neera Malhotra, D.R

…ord. The Ld. A.R. submitted that the claim of the assessee is supported by IT(TP)A No.894&895/Bang/2018 M/s. Novozymes South Asia Pvt. Ltd., Bangalore Page 11 of 18 the decision rendered by Hon’ble Bombay High Court in the case of Sesagoa Ltd. Vs. ACIT (2020) 117 Taxmann.com 96 and also the decision rendered by the coordinate bench in the case of Wipro Ltd. Vs. ACIT (2020) 122 Taxmann.com 268. 13. We heard Ld. D.R. in this regard and perused the record. We notice that the claim of the assessee for deduction of payment of education Cess is held to be allowable by Hon’ble Bombay High Court in the case of Sesagoa Lt…

The Sarswat Co-Operative Bank Ltd., Mumbai vs. ITO 1 (3)(1), Mumbai

ITA 6609/MUM/2019[2013-14]Status: DisposedITAT Mumbai28 Jun 2021AY 2013-14

Bench: Shri S. Rifaur Rahman & Shri Ravish Sood

For Appellant: Shri Anil Sathe, A.RFor Respondent: Shri Neehar Pandey, CIT D.R
Section 143(3)Section 14ASection 3Section 36(1)(vii)Section 36(1)(viia)

…ruthvi Brokers & Shareholders (P) Ltd.(supra). Further, the ld. A.R in support of the “additional ground of appeal” that was raised before us, therein submitted, that pursuant to the judgment of the Hon‟ble High Court of Bombay in Sesa Goa Ltd Vs. JCIT (2020) 423 ITR 426 ITA Nos. 6609 &6610/Mum/2019 A.Ys. 2013-14 & 2014-15 9 The Saraswat Cooperative Bank Ltd. Vs. ITO-1(3)(1) (Bom) health and education Cess was to be allowed as a deduction while computing the assessee‟s income for the year under consideration. 6. Per contra, the ld. Departmental Representative (for short „D.R‟) relied on the orders of the lower…

Bajaj Finserv Ltd, Mumbai vs. DCIT Large Texpayer Unit, Mumbai

In the result, the assessee’s appeal for AY

ITA 4223/MUM/2012[2008-09]Status: DisposedITAT Mumbai24 Jun 2021AY 2008-09

Bench: Shri M. Balaganesh & Shri Pavan Kumar Gadale & Bajaj Finserv Limited, बनाम/ The Deputy Commissioner 226,Bajaj Bhawan, Of Income Tax – Large Vs. 2 Flr,Jamnalal Bajaj Marg Taxpayer Unit, Nariman Point, Mumbai Mumbai - 400021 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aadcb2924N .. (अपीलाथ" /Appellant) (""यथ" / Respondent)

For Appellant: Shri Percy j Pardiwalla, ARFor Respondent: Shri Shishir Dhamija, CIT DR
Section 143Section 14ASection 244ASection 80

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & Bajaj Finserv Limited, बनाम/ The Deputy Commissioner 226,Bajaj Bhawan, of Income Tax – Large Vs. 2 flr,Jamnalal Bajaj Marg Taxpayer Unit, Nariman Point, Mumbai Mumbai - 400021 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AADCB2924N .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से / Appellant by : Shri Percy j Pardiwalla, AR ""यथ" क" ओर से/Respondent by : Shri Shishir Dhamija, CIT DR सुनवाई क" तार"ख / Date of Hearing 09/04/2021 घोषणा क" तार"ख /Date of Pronou…

Assistant Commissioner of Income Tax 2(3)(1), Mumbai vs. Tata Capital Limited, Mumbai

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

ITA 60/MUM/2018[2013-14]Status: DisposedITAT Mumbai18 Jun 2021AY 2013-14

Bench: Shri C.N. Prasad, Hon'Ble & Shri M. Balaganesh, Hon'Ble

For Appellant: Shri Niraj ShethFor Respondent: Shri Manjunatha Swamy
Section 143(3)Section 14A

…., in respect of deduction of education cess on income tax and secondary and higher education cess on Income-tax, Learned Counsel for the assessee placing reliance on the decision of the Hon'ble Jurisdictional High Court in the case of Sesa Goa Ltd., v. JCIT [423 ITR 426] submitted that the Hon'ble High Court held that Education Cess and Higher and Secondary Education Cess are eligible for deduction in computing income chargeable under the head “Profits and Gains of Business or Profession”. 9. Ld. Counsel for the assessee also placed reliance on the following decisions: - ITA NOs. 59 & 60/MUM/2018 M/s. Tata Capi…

Assistant Commissioner of Income Tax 2(3)(1), Mumbai vs. Tata Capital Limited, Mumbai

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

ITA 59/MUM/2018[2012-13]Status: DisposedITAT Mumbai18 Jun 2021AY 2012-13

Bench: Shri C.N. Prasad, Hon'Ble & Shri M. Balaganesh, Hon'Ble

For Appellant: Shri Niraj ShethFor Respondent: Shri Manjunatha Swamy
Section 143(3)Section 14A

…., in respect of deduction of education cess on income tax and secondary and higher education cess on Income-tax, Learned Counsel for the assessee placing reliance on the decision of the Hon'ble Jurisdictional High Court in the case of Sesa Goa Ltd., v. JCIT [423 ITR 426] submitted that the Hon'ble High Court held that Education Cess and Higher and Secondary Education Cess are eligible for deduction in computing income chargeable under the head “Profits and Gains of Business or Profession”. 9. Ld. Counsel for the assessee also placed reliance on the following decisions: - ITA NOs. 59 & 60/MUM/2018 M/s. Tata Capi…

Tata Capital Ltd, Mumbai vs. DCIT 2(3)(1), Mumbai

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

ITA 7059/MUM/2017[2013-14]Status: DisposedITAT Mumbai18 Jun 2021AY 2013-14

Bench: Shri C.N. Prasad, Hon'Ble & Shri M. Balaganesh, Hon'Ble

For Appellant: Shri Niraj ShethFor Respondent: Shri Manjunatha Swamy
Section 143(3)Section 14A

…., in respect of deduction of education cess on income tax and secondary and higher education cess on Income-tax, Learned Counsel for the assessee placing reliance on the decision of the Hon'ble Jurisdictional High Court in the case of Sesa Goa Ltd., v. JCIT [423 ITR 426] submitted that the Hon'ble High Court held that Education Cess and Higher and Secondary Education Cess are eligible for deduction in computing income chargeable under the head “Profits and Gains of Business or Profession”. 9. Ld. Counsel for the assessee also placed reliance on the following decisions: - ITA NOs. 59 & 60/MUM/2018 M/s. Tata Capi…