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

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 7058/MUM/2017[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…

Idbi Bank Ltd., Mumbai vs. DCIT (Ltu)-2, Mumbai

In the result, Revenue’s appeal is dismissed

ITA 3393/MUM/2019[2014-15]Status: DisposedITAT Mumbai11 Jun 2021AY 2014-15

Bench: Shri Mahavir Singh & Shri S. Rifaur Rahman

For Appellant: Shri C. NareshFor Respondent: Shri V. Sreekar
Section 115Section 143(3)Section 144C(3)Section 14ASection 37(1)

…usal of the material on record, we find that the issue raised by way of additional ground is squarely covered in favour of the assessee and against the Revenue by the decision of the Hon'ble Jurisdictional High Court rendered in Sesa Goa Ltd. v/s JCIT, [2020] 423 ITR 426 (Bom.) and the decision of the Hon’ble Rajasthan High Court in Chambal Fertilizers & Chemicals Ltd. v/s JCIT, ITA no.52 of 2018, judgment and order dated 31st July 2018. Respectfully following the aforesaid judicial pronouncements, we set aside the impugned order of the learned Commissioner (Appeals) and allow the additional ground raised by the…

M/S. Tasty Bite Eatables Limited, Pune vs. Assistant Commissioner of Income-Tax, Circle - 7, Pune

In the result, the appeal is partly allowed

ITA 1823/PUN/2018[2014-15]Status: DisposedITAT Pune03 Jun 2021AY 2014-15
Section 143(3)Section 144C(13)

…me raises a pure question of law. We, therefore, admit the same. 16. On merits, it is found that the issue raised through the additional ground is no more res integra in view of the judgment of Hon‟ble jurisdictional High Court in Sesa Goa Lt. Vs. JCIT (2020) 423 ITR 426 (Bom.) in which it has been held that Education Cess is not disallowable expenditure u/s.40(a)(ii) of the Act. Similar view was earlier taken by the Hon‟ble Rajasthan High Court in Chambal Fertilisers and Chemicals Ltd. and Another Vs. JCIT (2018) 102 CCH 0202 (Raj-HC). We, therefore, direct the AO to ascertain the correct amount of education ce…

Ajanta Pharma Ltd., Mumbai vs. DCIT, CC-7(2), Mumbai

The appeal of the assessee is allowed in terms of our aforesaid observations

ITA 4785/MUM/2019[2015-16]Status: DisposedITAT Mumbai25 May 2021AY 2015-16

Bench: Shri Rajesh Kumar () & Shri Ravish Sood () Ita No.4784 & 4785/Mum/2019 (Assessment Years: 2015-16 & 2016-17) M/S Ajanta Pharma Ltd. Dy. Commissioner Of 98, Ajanta House, Vs. Income-Tax-Central Circle 6(2),19Th Floor, Air India Govt. Industrial Area, Hindustan Naka, Building, Nariman Point, Charkop,Kandivli (West), Mumbai – 400 021. Mumbai – 400 067. Pan No. Aaaca5579P (Appellant) (Respondent)

For Appellant: Shri J.D. Mistri, Senior AdvocateFor Respondent: Shri Rajeev Harit, CIT D.R
Section 143(2)Section 37(1)

…ubmitted by the ld. A.R that the issue therein involved was squarely covered by the judgment of the Hon’ble High Court of Bombay in the case of Sesa Goa Ltd. vs. JCIT, Range 1, Panaji M/s Ajanta Pharma Ltd. Vs. Dy. CIT, Central Circle 6(2), Mumbai Goa (2020) 423 ITR 426 (Bom) and that of the Hon’ble High Court of Rajasthan in the case of CIT, Range-2, Kota Vs. M/s Chambal Fertilizers and Chemicals Ltd., ITA No. 52/2018, dated 31.07.2018. 8. Per Contra, the ld. Departmental Representative (for short “D.R”) relied on the orders of the lower authorities. In order to drive home his claim that expenses incurred by a…

Ajanta Pharma Ltd., Mumbai vs. DCIT, CC-7(2), Mumbai

The appeal of the assessee is allowed in terms of our aforesaid observations

ITA 4784/MUM/2019[2016-17]Status: DisposedITAT Mumbai25 May 2021AY 2016-17

Bench: Shri Rajesh Kumar () & Shri Ravish Sood () Ita No.4784 & 4785/Mum/2019 (Assessment Years: 2015-16 & 2016-17) M/S Ajanta Pharma Ltd. Dy. Commissioner Of 98, Ajanta House, Vs. Income-Tax-Central Circle 6(2),19Th Floor, Air India Govt. Industrial Area, Hindustan Naka, Building, Nariman Point, Charkop,Kandivli (West), Mumbai – 400 021. Mumbai – 400 067. Pan No. Aaaca5579P (Appellant) (Respondent)

For Appellant: Shri J.D. Mistri, Senior AdvocateFor Respondent: Shri Rajeev Harit, CIT D.R
Section 143(2)Section 37(1)

…ubmitted by the ld. A.R that the issue therein involved was squarely covered by the judgment of the Hon’ble High Court of Bombay in the case of Sesa Goa Ltd. vs. JCIT, Range 1, Panaji M/s Ajanta Pharma Ltd. Vs. Dy. CIT, Central Circle 6(2), Mumbai Goa (2020) 423 ITR 426 (Bom) and that of the Hon’ble High Court of Rajasthan in the case of CIT, Range-2, Kota Vs. M/s Chambal Fertilizers and Chemicals Ltd., ITA No. 52/2018, dated 31.07.2018. 8. Per Contra, the ld. Departmental Representative (for short “D.R”) relied on the orders of the lower authorities. In order to drive home his claim that expenses incurred by a…

DCIT 15(3)(1), Mumbai vs. Uhde India P. Ltd, Mumbai

In the result, appeal is partly allowed

ITA 6232/MUM/2016[2011-12]Status: DisposedITAT Mumbai25 May 2021AY 2011-12

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

…and higher and secondary education cess on income-tax amounting to Rs.47,49,963/-. 24. Having considered rival submissions, we find that this issue is squarely covered by the decision of Hon’ble jurisdictional High Court in case of Sesa Goa Ltd vs JCIT (2020) 423 ITR 426 (Bom), wherein, the Hon’ble Court has held that amount paid towards education cess and higher and secondary education cess on income-tax is an allowable deduction. The same view has been expressed by the co-ordinate bench in case of M/s Baroda Industries Pvt Ltd vs DCIT in IT No.2547/Mum/2019 dated 27-11-2020.Respectfully following the aforesaid…

Lubrizol India P. Ltd, Mumbai vs. DCIT Ltu-2, Mumbai

In the result, appeal of the assessee is partly allowed

ITA 6393/MUM/2017[2013-14]Status: DisposedITAT Mumbai18 May 2021AY 2013-14

Bench: Shri Vikas Awasthy & Shri S.Rifaur Rahmanआअसं. 6393/मुं/2017 (िन. व. 2013-14) M/S Lubrizol India Pvt. Ltd. 9/3, Thane Belapur Road, Turbhe, Navi Mumbai-400705. Pan: Aaacl 0126H ...... अपीलाथ- /Appellant बनाम Vs. The Dcit, Ltu-2, 29Th Floor, Centre No.1, World Trade Centre, Cuffe Parede, Mumbai 400005 ..... .ितवाद0/Respondent

For Appellant: Shri Percy J. PardiwalaFor Respondent: Shri Sushil Kumar Mishra
Section 143(3)Section 144C(13)Section 234C

…आयकर अपीलीय अिधकरण मुंबई पीठ “के”, मुंबई "ी "वकास अव"थी, "याियक सद"य एवं "ी एस. रफौर रहमान, लेखा सद"य के सम& IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI S.RIFAUR RAHMAN, ACCOUNTANT MEMBER आअसं. 6393/मुं/2017 (िन. व. 2013-14) M/s Lubrizol India Pvt. Ltd. 9/3, Thane Belapur Road, Turbhe, Navi Mumbai-400705. PAN: AAACL 0126H ...... अपीलाथ- /Appellant बनाम Vs. The DCIT, LTU-2, 29th Floor, Centre No.1, World Trade Centre, Cuffe Parede, Mumbai 400005 ..... .ितवाद0/Respondent अपीलाथ- 1ारा/ Appellant by : Shri Percy J. Pardiwala .ितवाद0 1ारा/Respond…

Bajaj Holdings & Investment Ltd, Mumbai vs. DCIT Large Texpayer Unit, Mumbai

In the result, both the appeals of the assessee are partly allowed for statistical purposes

ITA 4224/MUM/2012[2008-09]Status: DisposedITAT Mumbai12 May 2021AY 2008-09
Section 10(34)Section 115JSection 143(3)Section 14ASection 14A(2)

…assessee. 8.1. We have heard rival submissions and perused the materials available on record. We find that this issue is no longer res-integra in view of the decision of the Hon’ble Jurisdictional High Court in the case of Sesa-Goa Ltd., vs. JCIT reported in 117 Taxmann.com 96 dated 28/02/2020 wherein, the Hon’ble Jurisdictional High Court had allowed deduction towards payment of education cess to the assessee. Respectfully following the same, the additional ground raised by the assessee vide letter dated 04/10/2018 is allowed. 9. In the result, the appeal of the assessee for A.Y.2008-09 in ITA No.4224/Mum/2012…

Atos India Private Limited, Mumbai vs. DCIT, RG. 14(1)(1), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 865/MUM/2016[2011-12]Status: DisposedITAT Mumbai06 May 2021AY 2011-12

Bench: Shri Vikas Awasthy & Shri Rajesh Kumarआअसं. 7592/मुं/2014 ("न. व.2010-11) आअसं. 865/मुं/2016 ("न. व. 2011-12) Atos India Pvt. Ltd., Godrej & Boyce Complex, Plat No 5, Pirojshanagar, Lbs Marg, Vikhroli (West), Mumbai 400 079 ...... अपीलाथ" /Appellant Pan: Aaaco 2461J बनाम Vs. Dy. Commissioner Of Income Tax-9(1)(2) Aaykar Bhavan, M.K. Road, Mumbai 400 020 ..... ""तवाद"/Respondent आअसं. 1212/मुं/2016 ("न. व. 2011-12) Dy. Commissioner Of Income Tax-14(1)(1), Room No.460, 4Th Floor, Aaykar Bhavan, M.K. Road, Mumbai 400 020 ...... अपीलाथ" /Appellant Vs. Atos India Pvt. Ltd., Godrej & Boyce Complex, Plat No 5, Pirojshanagar, Lbs Marg, Vikhroli (West), Mumbai 400 079 Pan: Aaaco 2461J ..... ""तवाद"/Respondent Assessee By : Shri Dhanesh Bafna With Shri Arpit Agarwal Revenue By : Shri Anand Mohan

For Appellant: Shri Dhanesh Bafna with Shri Arpit AgarwalFor Respondent: Shri Anand Mohan
Section 143(3)

…assessee submitted that the additional ground raised is legal in nature and requires no additional evidence. The issue raised in additional ground is squarely covered by the decision of Hon’ble Jurisdictional High Court in the case of Sesa Goa Ltd. vs. JCIT , 423 ITR 426 and the judgment of Hon’ble Rajasthan High Court in the case of Chambal Fertilizers and Chemicals Ltd. vs. JCIT, 107 taxamann.com 484 (Raj). 19 ITA NO.865/MUM/2016 (A.Y.2011-12) 22. Per contra, the ld.Departmental Representative vehemently opposed admission of additional ground raised by the assessee at belated stage. 23. Both sides heard. Th…

Atos India P.Ltd, Mumbai vs. DCIT RG 9(1)(2), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 7592/MUM/2014[2010-11]Status: DisposedITAT Mumbai06 May 2021AY 2010-11

Bench: Shri Vikas Awasthy & Shri Rajesh Kumarआअसं. 7592/मुं/2014 ("न. व.2010-11) आअसं. 865/मुं/2016 ("न. व. 2011-12) Atos India Pvt. Ltd., Godrej & Boyce Complex, Plat No 5, Pirojshanagar, Lbs Marg, Vikhroli (West), Mumbai 400 079 ...... अपीलाथ" /Appellant Pan: Aaaco 2461J बनाम Vs. Dy. Commissioner Of Income Tax-9(1)(2) Aaykar Bhavan, M.K. Road, Mumbai 400 020 ..... ""तवाद"/Respondent आअसं. 1212/मुं/2016 ("न. व. 2011-12) Dy. Commissioner Of Income Tax-14(1)(1), Room No.460, 4Th Floor, Aaykar Bhavan, M.K. Road, Mumbai 400 020 ...... अपीलाथ" /Appellant Vs. Atos India Pvt. Ltd., Godrej & Boyce Complex, Plat No 5, Pirojshanagar, Lbs Marg, Vikhroli (West), Mumbai 400 079 Pan: Aaaco 2461J ..... ""तवाद"/Respondent Assessee By : Shri Dhanesh Bafna With Shri Arpit Agarwal Revenue By : Shri Anand Mohan

For Appellant: Shri Dhanesh Bafna with Shri Arpit AgarwalFor Respondent: Shri Anand Mohan
Section 143(3)

…assessee submitted that the additional ground raised is legal in nature and requires no additional evidence. The issue raised in additional ground is squarely covered by the decision of Hon’ble Jurisdictional High Court in the case of Sesa Goa Ltd. vs. JCIT , 423 ITR 426 and the judgment of Hon’ble Rajasthan High Court in the case of Chambal Fertilizers and Chemicals Ltd. vs. JCIT, 107 taxamann.com 484 (Raj). 19 ITA NO.865/MUM/2016 (A.Y.2011-12) 22. Per contra, the ld.Departmental Representative vehemently opposed admission of additional ground raised by the assessee at belated stage. 23. Both sides heard. Th…

Mortex India, Kolkata vs. ACIT, Cir-44, Kolkata

In the result, this ground of the assessee is allowed

ITA 269/KOL/2019[2013-14]Status: DisposedITAT Kolkata21 Apr 2021AY 2013-14

Bench: Sri J. Sudhakar Reddy & Sri Aby T. Varkey)

Section 250Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘A’ BENCH, KOLKATA (Before Sri J. Sudhakar Reddy, Accountant Member & Sri Aby T. Varkey, Judicial Member) I.T.A. Nos. 269 & 270/Kol/2019 Assessment Years: 2013-14 & 2014-15 Mortex India..........................................................................................................................Appellant [PAN: AAFFM 1720 Q] Vs. ACIT, Circle-44, Kolkata................................................................................................Respondent Appearances by: Sh. S. Agarwal, C.A., appeared on behalf of the Assessee. Sh. Dhrubajyoti Ray, Sr. D/R…

Mortex India, Kolkata vs. ACIT, Cir-44, Kolkata

In the result, this ground of the assessee is allowed

ITA 270/KOL/2019[2014-15]Status: DisposedITAT Kolkata21 Apr 2021AY 2014-15

Bench: Sri J. Sudhakar Reddy & Sri Aby T. Varkey)

Section 250Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘A’ BENCH, KOLKATA (Before Sri J. Sudhakar Reddy, Accountant Member & Sri Aby T. Varkey, Judicial Member) I.T.A. Nos. 269 & 270/Kol/2019 Assessment Years: 2013-14 & 2014-15 Mortex India..........................................................................................................................Appellant [PAN: AAFFM 1720 Q] Vs. ACIT, Circle-44, Kolkata................................................................................................Respondent Appearances by: Sh. S. Agarwal, C.A., appeared on behalf of the Assessee. Sh. Dhrubajyoti Ray, Sr. D/R…

Bachhraj Factories Pvt Ltd., Mumbai vs. ACIT Circle-3(1)(1), Mumbai

In the result, the appeal of the assessee is hereby partly allowed

ITA 3986/MUM/2019[2014-15]Status: DisposedITAT Mumbai07 Apr 2021AY 2014-15
For Appellant: Shri Kirit KamdarFor Respondent: Shri Tharian Oommen (DR)
Section 143(2)Section 14A

…tion in respect of Education Cess is liable to be given while assessing the income of the assessee and in this regard, the Ld. Representative of the assessee has placed reliance upon the decision passed by the Hon’ble Bombay High Court in the case of Sesa Goa 423 ITR 426. The relevant finding is hereby reproduced as under.:- “12. The Full Bench, upon detailed consideration of the matter has answered the aforesaid question of law in favour of the Assessee and against the Revenue. In effect the Full Bench, has not agreed with the view taken by the Division Bench in Orient (Goa) Private Limited (supra). 13. As noted…

Nagar Urban Co-Operative Bank Limited, Ahmednagar vs. Deputy Commissioner of Income-Tax, Ahmednagar Circle, Ahmednagar

In the result, the appeal of the assessee stands partly allowed for statistical purposes

ITA 2555/PUN/2017[2012-13]Status: DisposedITAT Pune24 Mar 2021AY 2012-13

Bench: Shri Inturi Rama Rao, Am & Shri Partha Sarathi Chaudhury, Jm आयकर अपील सं. / Ita No.2555/Pun/2017 िनधा"रण वष" / Assessment Year : 2012-13 Nagar Urban Co-Operative Bank Ltd., Post Box No.7, Central Bank Road, Ahmednagar-414001. .......अपीलाथ" / Appellant Pan : Aaaan0509L बनाम / V/S. Dcit, Ahmednagar Circle, ……""यथ" / Respondent Ahmednagar. Assessee By : None Revenue By : Shri Vitthal Bhosale सुनवाई क" तारीख / Date Of Hearing : 23.03.2021 घोषणा क" तारीख / Date Of Pronouncement : 24.03.2021 आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of The Learned Commissioner Of Income Tax (Appeals)- 2, Pune (‘Cit(A)’ For Short) Dated 20.07.2017 For The Assessment Year 2012-13. 2. The Appellant Raised The Following Grounds Of Appeal :- “1. That The Learned Acit Ahmednagar Has Erred On The Facts & In The Circumstances In Not Allowing Claims Made During The Course Of Hearing For Exempted Income Of Dividend Of Rs. 1487135/- & Expenses Debited To P & L A/C On Account Of Depreciation On Govt. Securities Rs. 11200000/- To Be Allowed As Exempted Income As Well As Allowable Expenses & The Same Were Also Dismissed By The Commissioner Of Income Tax (Appeals) Ii Pune. 2. That Your Appellant Prays That He May Be Allowed To Add, To Alter Or Amend The Above Grounds Of Appeal.”

For Appellant: NoneFor Respondent: Shri Vitthal Bhosale
Section 41(1)

…isdictional High Court that the decision of the Hon’ble Supreme Court in the case of Goetze (India) Ltd. (supra) is not applicable to the appellate authorities like the CIT(A). 10. Recently, the Hon’ble Bombay High Court in the case of Sesa Goa Ltd. vs. JCIT, 423 ITR 426 held as follows :- “39. In CIT v. Pruthvi Brokers & Shareholders (P.) Ltd. [2012] 349 ITR 336/208 Taxman 498/23 taxmann.com 23 (Bom), one of the questions of law which came to be framed was whether on the facts and circumstances of the case, the ITAT, in law, was right in holding that the claim of deduction not made in the original returns and no…

Sulzer Pumps India Ltd, Navi Mumbai vs. DCIT 15(3)(2), Mumbai

In the result, the appeal for AY 2012-13 is partly allowed

ITA 1153/MUM/2017[2012-13]Status: DisposedITAT Mumbai23 Mar 2021AY 2012-13

Bench: Shri Vikas Awasthy () & Shri N.K. Pradhan () Assessment Year: 2012-13 & Assessment Year: 2013-14 & Assessment Year: 2014-15

For Appellant: Shri V. Sridharan, Shri S. SriramFor Respondent: Shri A. Mohan, Shri Sushil Kr
Section 143(3)Section 80GSection 92CSection 95D

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J” MUMBAI BEFORE SHRI VIKAS AWASTHY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2012-13 & Assessment Year: 2013-14 & Assessment Year: 2014-15 Sulzer Pumps India Limited, Deputy Commissioner of Income 9, MIDC, Digha, Thane Belapur Vs. Tax, Circle 15(3)(2), Road, Navi Mumbai-400708. Room No. 473, Aayakar Bhavan, New Marine Lines, Mumbai-400020. PAN No. AAACK 2238 F Appellant Respondent Assessee by : Shri V. Sridharan, Shri S. Sriram, Shri Narendra Dave Revenue by : Shri A. Mohan, Shri Sushil Kr. Mishra Date of Hearing : 28/01/20…

J.B. Chemicals and Pharmaceutical Ltd, Mumbai vs. DCIT Cen Cir 2(1), Mumbai

In the result, appeal by the assessee is partly allowed

ITA 7389/MUM/2016[2010-11]Status: DisposedITAT Mumbai23 Mar 2021AY 2010-11

Bench: Vikas Awasthy & Shri N.K.Pradhanआअसं. 7389/मुं/2016 ("न.व. 2010-11) J.B.Chemicals & Pharmaceuticals Ltd., B Wing, 4Th Floor, Hind Cycle Road, Worli, Mumbai 400 030 Pan: Aaacj1482G ...... अपीलाथ" /Appellant बनाम Vs. The Dy. Cit, Central Circle -2(1), Cgo Building, 8Th Floor, Mumbai 400 020 ..... ""तवाद"/Respondent

For Appellant: Shri Percy J. Pardiwalla with Shri Niraj D. ShethFor Respondent: Shri Sushil Kumar Mishra
Section 115Section 37(1)

…ended that it is a legal issue and no new facts are required to be brought on record. In support of assessee’s claim of deduction on education cess paid on Income Tax and Dividend Distribution Tax, reliance is placed on the decision of Sesa Goa Ltd. vs. JCIT, 423 ITR 426 (Bom) and decision of Tribunal in the case of Sony Pictures Network India Pvt. Ltd. vs. Asstt.CIT in ITA No.6630/Mum/2018 for assessment year 2014-15 decided on 21/09/2020. 4. On the other hand, Shri Sushil Kumar Mishra representing the Department vehemently defended the impugned order and prayed for dismissing the appeal of assessee. However, th…

Petronet Lng Ltd., New Delhi vs. Addl. CIT, New Delhi

Appeal of the assessee is allowed

ITA 5232/DEL/2015[2011-12]Status: DisposedITAT Delhi18 Mar 2021AY 2011-12

Bench: Sh. Sudhanshu Srivastavadr. B. R. R. Kumar(Through Video Conferencing) Ita No. 5230/Del/2015 : Asstt. Year : 2009-10 Ita No. 5231/Del/2015 : Asstt. Year : 2010-11 Ita No. 5232/Del/2015 : Asstt. Year : 2011-12 Petronet Lng Ltd., Vs Deputy Commissioner Of First Floor, World Trade Centre, Income Tax, Circle-19(2), Babar Road, Barakhamba Lane, New Delhi New Delhi-110001 (Appellant) (Respondent) Pan No. Aaacp8148D Ita No. 4902/Del/2015 : Asstt. Year : 2009-10 Ita No. 4903/Del/2015 : Asstt. Year : 2010-11 Ita No. 4904/Del/2015 : Asstt. Year : 2011-12 Deputy Commissioner Of Vs Petronet Lng Ltd., Income Tax, Circle-19(2), First Floor, World Trade Centre, New Delhi Babar Road, Barakhamba Lane, New Delhi-110001 (Appellant) (Respondent) Pan No. Aaacp8148D Assessee By : Sh. Vishal Kalra, Adv. Revenue By : Sh. H. K. Choudhary, Cit Dr Date Of Hearing: 27.01.2021 Date Of Pronouncement: 18.03.2021

For Appellant: Sh. Vishal Kalra, AdvFor Respondent: Sh. H. K. Choudhary, CIT DR
Section 14ASection 234C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI Before Sh. Sudhanshu Srivastava, Judicial Member Dr. B. R. R. Kumar, Accountant Member (Through Video Conferencing) ITA No. 5230/Del/2015 : Asstt. Year : 2009-10 ITA No. 5231/Del/2015 : Asstt. Year : 2010-11 ITA No. 5232/Del/2015 : Asstt. Year : 2011-12 Petronet LNG Ltd., Vs Deputy Commissioner of First Floor, World Trade Centre, Income Tax, Circle-19(2), Babar Road, Barakhamba Lane, New Delhi New Delhi-110001 (APPELLANT) (RESPONDENT) PAN No. AAACP8148D ITA No. 4902/Del/2015 : Asstt. Year : 2009-10 ITA No. 4903/Del/2015 : Asstt. Year : 2010-11…

Petronet Lng Ltd., New Delhi vs. Addl. CIT, New Delhi

Appeal of the assessee is allowed

ITA 5231/DEL/2015[2010-11]Status: DisposedITAT Delhi18 Mar 2021AY 2010-11

Bench: Sh. Sudhanshu Srivastavadr. B. R. R. Kumar(Through Video Conferencing) Ita No. 5230/Del/2015 : Asstt. Year : 2009-10 Ita No. 5231/Del/2015 : Asstt. Year : 2010-11 Ita No. 5232/Del/2015 : Asstt. Year : 2011-12 Petronet Lng Ltd., Vs Deputy Commissioner Of First Floor, World Trade Centre, Income Tax, Circle-19(2), Babar Road, Barakhamba Lane, New Delhi New Delhi-110001 (Appellant) (Respondent) Pan No. Aaacp8148D Ita No. 4902/Del/2015 : Asstt. Year : 2009-10 Ita No. 4903/Del/2015 : Asstt. Year : 2010-11 Ita No. 4904/Del/2015 : Asstt. Year : 2011-12 Deputy Commissioner Of Vs Petronet Lng Ltd., Income Tax, Circle-19(2), First Floor, World Trade Centre, New Delhi Babar Road, Barakhamba Lane, New Delhi-110001 (Appellant) (Respondent) Pan No. Aaacp8148D Assessee By : Sh. Vishal Kalra, Adv. Revenue By : Sh. H. K. Choudhary, Cit Dr Date Of Hearing: 27.01.2021 Date Of Pronouncement: 18.03.2021

For Appellant: Sh. Vishal Kalra, AdvFor Respondent: Sh. H. K. Choudhary, CIT DR
Section 14ASection 234C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI Before Sh. Sudhanshu Srivastava, Judicial Member Dr. B. R. R. Kumar, Accountant Member (Through Video Conferencing) ITA No. 5230/Del/2015 : Asstt. Year : 2009-10 ITA No. 5231/Del/2015 : Asstt. Year : 2010-11 ITA No. 5232/Del/2015 : Asstt. Year : 2011-12 Petronet LNG Ltd., Vs Deputy Commissioner of First Floor, World Trade Centre, Income Tax, Circle-19(2), Babar Road, Barakhamba Lane, New Delhi New Delhi-110001 (APPELLANT) (RESPONDENT) PAN No. AAACP8148D ITA No. 4902/Del/2015 : Asstt. Year : 2009-10 ITA No. 4903/Del/2015 : Asstt. Year : 2010-11…

Petronet Lng Ltd., New Delhi vs. Addl. CIT, New Delhi

Appeal of the assessee is allowed

ITA 5230/DEL/2015[2009-10]Status: DisposedITAT Delhi18 Mar 2021AY 2009-10

Bench: Sh. Sudhanshu Srivastavadr. B. R. R. Kumar(Through Video Conferencing) Ita No. 5230/Del/2015 : Asstt. Year : 2009-10 Ita No. 5231/Del/2015 : Asstt. Year : 2010-11 Ita No. 5232/Del/2015 : Asstt. Year : 2011-12 Petronet Lng Ltd., Vs Deputy Commissioner Of First Floor, World Trade Centre, Income Tax, Circle-19(2), Babar Road, Barakhamba Lane, New Delhi New Delhi-110001 (Appellant) (Respondent) Pan No. Aaacp8148D Ita No. 4902/Del/2015 : Asstt. Year : 2009-10 Ita No. 4903/Del/2015 : Asstt. Year : 2010-11 Ita No. 4904/Del/2015 : Asstt. Year : 2011-12 Deputy Commissioner Of Vs Petronet Lng Ltd., Income Tax, Circle-19(2), First Floor, World Trade Centre, New Delhi Babar Road, Barakhamba Lane, New Delhi-110001 (Appellant) (Respondent) Pan No. Aaacp8148D Assessee By : Sh. Vishal Kalra, Adv. Revenue By : Sh. H. K. Choudhary, Cit Dr Date Of Hearing: 27.01.2021 Date Of Pronouncement: 18.03.2021

For Appellant: Sh. Vishal Kalra, AdvFor Respondent: Sh. H. K. Choudhary, CIT DR
Section 14ASection 234C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI Before Sh. Sudhanshu Srivastava, Judicial Member Dr. B. R. R. Kumar, Accountant Member (Through Video Conferencing) ITA No. 5230/Del/2015 : Asstt. Year : 2009-10 ITA No. 5231/Del/2015 : Asstt. Year : 2010-11 ITA No. 5232/Del/2015 : Asstt. Year : 2011-12 Petronet LNG Ltd., Vs Deputy Commissioner of First Floor, World Trade Centre, Income Tax, Circle-19(2), Babar Road, Barakhamba Lane, New Delhi New Delhi-110001 (APPELLANT) (RESPONDENT) PAN No. AAACP8148D ITA No. 4902/Del/2015 : Asstt. Year : 2009-10 ITA No. 4903/Del/2015 : Asstt. Year : 2010-11…

DCIT, New Delhi vs. M/S. Petronet Lng Ltd., New Delhi

Appeal of the assessee is allowed

ITA 4904/DEL/2015[2011-12]Status: DisposedITAT Delhi18 Mar 2021AY 2011-12

Bench: Sh. Sudhanshu Srivastavadr. B. R. R. Kumar(Through Video Conferencing) Ita No. 5230/Del/2015 : Asstt. Year : 2009-10 Ita No. 5231/Del/2015 : Asstt. Year : 2010-11 Ita No. 5232/Del/2015 : Asstt. Year : 2011-12 Petronet Lng Ltd., Vs Deputy Commissioner Of First Floor, World Trade Centre, Income Tax, Circle-19(2), Babar Road, Barakhamba Lane, New Delhi New Delhi-110001 (Appellant) (Respondent) Pan No. Aaacp8148D Ita No. 4902/Del/2015 : Asstt. Year : 2009-10 Ita No. 4903/Del/2015 : Asstt. Year : 2010-11 Ita No. 4904/Del/2015 : Asstt. Year : 2011-12 Deputy Commissioner Of Vs Petronet Lng Ltd., Income Tax, Circle-19(2), First Floor, World Trade Centre, New Delhi Babar Road, Barakhamba Lane, New Delhi-110001 (Appellant) (Respondent) Pan No. Aaacp8148D Assessee By : Sh. Vishal Kalra, Adv. Revenue By : Sh. H. K. Choudhary, Cit Dr Date Of Hearing: 27.01.2021 Date Of Pronouncement: 18.03.2021

For Appellant: Sh. Vishal Kalra, AdvFor Respondent: Sh. H. K. Choudhary, CIT DR
Section 14ASection 234C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI Before Sh. Sudhanshu Srivastava, Judicial Member Dr. B. R. R. Kumar, Accountant Member (Through Video Conferencing) ITA No. 5230/Del/2015 : Asstt. Year : 2009-10 ITA No. 5231/Del/2015 : Asstt. Year : 2010-11 ITA No. 5232/Del/2015 : Asstt. Year : 2011-12 Petronet LNG Ltd., Vs Deputy Commissioner of First Floor, World Trade Centre, Income Tax, Circle-19(2), Babar Road, Barakhamba Lane, New Delhi New Delhi-110001 (APPELLANT) (RESPONDENT) PAN No. AAACP8148D ITA No. 4902/Del/2015 : Asstt. Year : 2009-10 ITA No. 4903/Del/2015 : Asstt. Year : 2010-11…