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

Nokia India Pvt. Ltd., Gurgaon vs. Addl.CIT, Special Range-6, New Delhi

In the result, the appeal filed by the assessee is party allowed

ITA 6502/DEL/2017[2013-14]Status: DisposedITAT Delhi16 Dec 2021AY 2013-14

Bench: Shri R.K.Panda & Shri Kul Bharat

Section 143(3)Section 144CSection 40Section 928Section 92C(1)

…iating that ‘cess’ does not fall within the meaning of term ‘tax’ under section 40(a)(ii) of the Act. 7.3. That the Ld.AO erred in completely ignoring the taxation principles outlines by the Panaji Bench of Hon’ble High Court of Bombay in the case of Sesa Goa 423 ITR 426.” 6. Facts in brief are that the assessee company filed its return of income on 30.11.2013 declaring total income at Rs.5,35,77,93,880/-. Later, the return was revised and the income was declared at Rs.5,40,57,47,930/-. The case was selected for scrutiny through CASS and the assessment was framed vide order dated 30.08.2017 u/s 143(3) r.w.s 1…

Bg Exploration & Production India Limited, Mumbai vs. The Deputy Commissioner of Income Tax DDIT/ADIT (International Taxation ) Circle-1, Dehradun

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

ITA 7/DDN/2021[2016-17]Status: DisposedITAT Dehradun14 Dec 2021AY 2016-17

Bench: Shri R.K. Panda & Shri V.P. Raoassessment Years: 2016-17

For Appellant: Sh. Ajay Vohra, Sr. AdvocateFor Respondent: Sh. N.S. Jangpangi, CIT/DR
Section 143(3)Section 144C(13)Section 144C(5)Section 44C

…IN THE INCOME TAX APPELLATE TRIBUNAL DEHRADUN BENCH, DEHRADUN BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI V.P. RAO, JUDICIAL MEMBER Assessment Years: 2016-17 BG Exploration & Production India Ltd., vs. DCIT/DDIT/ADIT, C/o Deloitte Haskins & Sells LLP, Lotus Intl. Taxation, Corporate Park, 1st Floor, Wing A-G, Circle-1 Dehradun CST No. 185/A Jay Coach, Off Western Express Highway, Goregaon(East)Mumbai. PAN : AAACE4569K (Appellant) (Respondent) Appellant by : Sh. Ajay Vohra, Sr. Advocate Sh. Saksham Singhal, Advocate Respondent by: Sh. N.S. Jangpangi, CIT/DR Sh. T.S. Mapwal, Sr. DR Date of hearing: 24…

Sas Research and Development (India) Pvt.Ltd, Pune vs. Deputy Commissioner of Income-Tax, Circle - 6, Pune

In the result, the appeal of Revenue in ITA No

ITA 2315/PUN/2017[2013-14]Status: DisposedITAT Pune08 Dec 2021AY 2013-14

Bench: Shri R.S. Syal & Shri S.S. Viswanethra Ravi

For Appellant: Shri Rajendra AgiwalFor Respondent: Shri J.P. Chandraker

…आयकर अपीऱीय अधिकरण “सी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, PUNE BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपीऱ सं. / ITA No.2315/PUN/2017 नििाारण वषा / Assessment Year : 2013-14 SAS Research and Development (India) Private Limited, Level 2A and Level 3, Tower 5, Cyber City, Magarpatta, Hadapsar, Pune – 411013 PAN : AAECS8099L ......अऩीऱाथी / Appellant बिाम / V/s. Deputy Commissioner of Income Tax, Circle – 6, Pune ……प्रत्यथी / Respondent आयकर अपीऱ सं. / ITA No.2284/PUN/2017 नििाारण वषा / Assessment Year : 2013-14 The Asst. Com…

Assistant Commissioner of Income-Tax, Circle - 6, Pune vs. M/S. Sas Research & Development (I) Pvt.Ltd, Pune

In the result, the appeal of Revenue in ITA No

ITA 2284/PUN/2017[2013-14]Status: DisposedITAT Pune08 Dec 2021AY 2013-14

Bench: Shri R.S. Syal & Shri S.S. Viswanethra Ravi

For Appellant: Shri Rajendra AgiwalFor Respondent: Shri J.P. Chandraker

…आयकर अपीऱीय अधिकरण “सी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, PUNE BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपीऱ सं. / ITA No.2315/PUN/2017 नििाारण वषा / Assessment Year : 2013-14 SAS Research and Development (India) Private Limited, Level 2A and Level 3, Tower 5, Cyber City, Magarpatta, Hadapsar, Pune – 411013 PAN : AAECS8099L ......अऩीऱाथी / Appellant बिाम / V/s. Deputy Commissioner of Income Tax, Circle – 6, Pune ……प्रत्यथी / Respondent आयकर अपीऱ सं. / ITA No.2284/PUN/2017 नििाारण वषा / Assessment Year : 2013-14 The Asst. Com…

ACIT, Circle- 19(2), New Delhi vs. Pc Jewellers Ltd., Delhi

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

ITA 6650/DEL/2017[2014-15]Status: DisposedITAT Delhi07 Dec 2021AY 2014-15

Bench: Sh. Amit Shukladr. B. R. R. Kumar(Through Video Conferencing) Ita No. 6649/Del/2017 : Asstt. Year : 2013-14 Ita No. 6650/Del/2017 : Asstt. Year : 2014-15 Acit, Vs Pc Jewellers Ltd., Circle-19(2), C-54, Preet Vihar, New Delhi New Delhi-110092 (Appellant) (Respondent) Pan No. Aadcp5443Q Co No. 68/Del/2020 : Asstt. Year : 2013-14 Co No. 74/Del/2020 : Asstt. Year : 2014-15 Pc Jewellers Ltd., Vs Acit, C-54, Preet Vihar, Circle-19(2), New Delhi-110092 New Delhi (Appellant) (Respondent) Pan No. Aadcp5443Q Assessee By : Sh. S. S. Nagar, Ca Revenue By : Sh. Hemant Gupta, Sr. Dr Date Of Hearing: 25.11.2021 Date Of Pronouncement: 07.12.2021

For Appellant: Sh. S. S. Nagar, CAFor Respondent: Sh. Hemant Gupta, Sr. DR
Section 143(2)Section 143(3)Section 194HSection 2(24)(X)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’, NEW DELHI Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member (Through Video Conferencing) ITA No. 6649/Del/2017 : Asstt. Year : 2013-14 ITA No. 6650/Del/2017 : Asstt. Year : 2014-15 ACIT, Vs PC Jewellers Ltd., Circle-19(2), C-54, Preet Vihar, New Delhi New Delhi-110092 (APPELLANT) (RESPONDENT) PAN No. AADCP5443Q CO No. 68/Del/2020 : Asstt. Year : 2013-14 CO No. 74/Del/2020 : Asstt. Year : 2014-15 PC Jewellers Ltd., Vs ACIT, C-54, Preet Vihar, Circle-19(2), New Delhi-110092 New Delhi (APPELLANT) (RESPONDENT) PAN No. AADCP5443Q Ass…

ACIT, Circle- 19(2), New Delhi vs. Pc Jewellers Ltd., Delhi

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

ITA 6649/DEL/2017[2013-14]Status: DisposedITAT Delhi07 Dec 2021AY 2013-14

Bench: Sh. Amit Shukladr. B. R. R. Kumar(Through Video Conferencing) Ita No. 6649/Del/2017 : Asstt. Year : 2013-14 Ita No. 6650/Del/2017 : Asstt. Year : 2014-15 Acit, Vs Pc Jewellers Ltd., Circle-19(2), C-54, Preet Vihar, New Delhi New Delhi-110092 (Appellant) (Respondent) Pan No. Aadcp5443Q Co No. 68/Del/2020 : Asstt. Year : 2013-14 Co No. 74/Del/2020 : Asstt. Year : 2014-15 Pc Jewellers Ltd., Vs Acit, C-54, Preet Vihar, Circle-19(2), New Delhi-110092 New Delhi (Appellant) (Respondent) Pan No. Aadcp5443Q Assessee By : Sh. S. S. Nagar, Ca Revenue By : Sh. Hemant Gupta, Sr. Dr Date Of Hearing: 25.11.2021 Date Of Pronouncement: 07.12.2021

For Appellant: Sh. S. S. Nagar, CAFor Respondent: Sh. Hemant Gupta, Sr. DR
Section 143(2)Section 143(3)Section 194HSection 2(24)(X)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’, NEW DELHI Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member (Through Video Conferencing) ITA No. 6649/Del/2017 : Asstt. Year : 2013-14 ITA No. 6650/Del/2017 : Asstt. Year : 2014-15 ACIT, Vs PC Jewellers Ltd., Circle-19(2), C-54, Preet Vihar, New Delhi New Delhi-110092 (APPELLANT) (RESPONDENT) PAN No. AADCP5443Q CO No. 68/Del/2020 : Asstt. Year : 2013-14 CO No. 74/Del/2020 : Asstt. Year : 2014-15 PC Jewellers Ltd., Vs ACIT, C-54, Preet Vihar, Circle-19(2), New Delhi-110092 New Delhi (APPELLANT) (RESPONDENT) PAN No. AADCP5443Q Ass…

Tektronix (India) Private Limited), Bangalore vs. DCIT, Bangalore

In the result, the appeal of the assessee is treated as partly allowed

ITA 666/BANG/2016[2011-12]Status: DisposedITAT Bangalore29 Nov 2021AY 2011-12

Bench: Shri George George K. & Shri B.R. Baskaranit(Tp)A No.666/Bang/2016 Assessment Year : 2011-12

For Appellant: Shri Sharath Rao, A.RFor Respondent: Dr. Manjunath Karkihalli, D.R
Section 143(3)Section 14A

…IT(TP)A No.666/Bang/2016 M/s. Tektronix (India) Pvt. Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER IT(TP)A No.666/Bang/2016 Assessment Year : 2011-12 M/s. Tektronix (India) Pvt. Ltd. (formerly known as Tektronix Engineering Development (India) Pvt. Ltd.) Deputy Commissioner Survey No.16, Salarpuria Premia of Income-tax Kadubeesana Halli Vs. Circle-7(1)(1) Varthur Hobli, Sarjapur, Bangalore Outer Ring Road Bangalore 560 103 PAN NO : AAACT7289F APPELLANT RESPONDENT Appellant by : Shri Sharath…

Asst.C.I.T., Bangalore vs. M/S Sap Lab India Pvt. Ltd., Bangalore

In the result, the appeal of the assessee is partly allowed while the appeal of the Revenue is dismissed

ITA 623/BANG/2016[2011-12]Status: DisposedITAT Bangalore29 Nov 2021AY 2011-12

Bench: Shri N.V. Vasudevan & Shri B. R. Baskaranit(Tp)A No. & Appellant Respondent Assessment Year 623/Bang/2016 The Assistant Commissioner Of M/S. Sap Lab Pvt. Ltd., 2011-12 Income Tax, 138, Export Promotion Circle - 6(1)(1), Industrial Park, Whitefield, Bengaluru. Bengaluru – 560 066. Pan : Aafcs 3649 P 566/Bang/2016 M/S. Sap Lab Pvt. Ltd., The Assistant Commissioner Of 2011-12 Bengaluru – 560 066. Income Tax, Pan : Aafcs 3649 P Circle - 6(1)(1), Bengaluru.

For Appellant: Shri. Aliasger Rampurawala, CAFor Respondent: Shri. Sumer Singh Meena, CIT(DR)(OSD)(ITAT), Bengaluru
Section 143(3)Section 144C(13)Section 92Section 92(1)Section 92B(1)Section 92C(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B. R. BASKARAN, ACCOUNTANT MEMBER IT(TP)A No. and Appellant Respondent Assessment Year 623/Bang/2016 The Assistant Commissioner of M/s. SAP Lab Pvt. Ltd., 2011-12 Income Tax, 138, Export Promotion Circle - 6(1)(1), Industrial Park, Whitefield, Bengaluru. Bengaluru – 560 066. PAN : AAFCS 3649 P 566/Bang/2016 M/s. SAP Lab Pvt. Ltd., The Assistant Commissioner of 2011-12 Bengaluru – 560 066. Income Tax, PAN : AAFCS 3649 P Circle - 6(1)(1), Bengaluru. Appellant by : Shri. Aliasger Rampurawala, CA Respondent…

M/S Sap Labs India Private Limited, Bangalore vs. Asst.C.I.T., Bangalore

In the result, the appeal of the assessee is partly allowed while the appeal of the Revenue is dismissed

ITA 566/BANG/2016[2011-12]Status: DisposedITAT Bangalore29 Nov 2021AY 2011-12

Bench: Shri N.V. Vasudevan & Shri B. R. Baskaranit(Tp)A No. & Appellant Respondent Assessment Year 623/Bang/2016 The Assistant Commissioner Of M/S. Sap Lab Pvt. Ltd., 2011-12 Income Tax, 138, Export Promotion Circle - 6(1)(1), Industrial Park, Whitefield, Bengaluru. Bengaluru – 560 066. Pan : Aafcs 3649 P 566/Bang/2016 M/S. Sap Lab Pvt. Ltd., The Assistant Commissioner Of 2011-12 Bengaluru – 560 066. Income Tax, Pan : Aafcs 3649 P Circle - 6(1)(1), Bengaluru.

For Appellant: Shri. Aliasger Rampurawala, CAFor Respondent: Shri. Sumer Singh Meena, CIT(DR)(OSD)(ITAT), Bengaluru
Section 143(3)Section 144C(13)Section 92Section 92(1)Section 92B(1)Section 92C(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B. R. BASKARAN, ACCOUNTANT MEMBER IT(TP)A No. and Appellant Respondent Assessment Year 623/Bang/2016 The Assistant Commissioner of M/s. SAP Lab Pvt. Ltd., 2011-12 Income Tax, 138, Export Promotion Circle - 6(1)(1), Industrial Park, Whitefield, Bengaluru. Bengaluru – 560 066. PAN : AAFCS 3649 P 566/Bang/2016 M/s. SAP Lab Pvt. Ltd., The Assistant Commissioner of 2011-12 Bengaluru – 560 066. Income Tax, PAN : AAFCS 3649 P Circle - 6(1)(1), Bengaluru. Appellant by : Shri. Aliasger Rampurawala, CA Respondent…

Hero Moto Corp Ltd., New Delhi vs. Neac, Delhi

ITA 706/DEL/2021[2016-17]Status: DisposedITAT Delhi26 Nov 2021AY 2016-17

Bench: Shri Kul Bharat & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri Ajay Vohra, Sr. AdvocateFor Respondent: Shri Surendra Pal
Section 143(3)Section 144BSection 144CSection 144C(13)Section 145Section 1lSection 80ISection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL [DELHI BENCH “I–1”: NEW DELHI] BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER (Through Video Conferencing) ITA. No. 706/Del/2021 (Assessment Year : 2016-17) M/s. Hero Moto Corp. Ltd., National The Grand Plaza, Plot No. 2, Vs. Nelson Mandela Road, e-Assessment Centre, Vasant Kunj, Phase – II, New Delhi – 110 070. Delhi. PAN: AAACH0812J AND STAY APP. No. 127/Del/2021. [ in ITA. No. 706/Del/2021 ] (Assessment Year : 2016-17) M/s. Hero Moto Corp. Ltd., National The Grand Plaza, Plot No. 2, Nelson Mandela Road, Vs. e-Assessment Centre, Vasant…

M/S Yokogawa India Limited, Bangalore vs. Assistant Commissioner of Income Tax Ltu Circle-2, Bangalore

In the result, the appeal filed by the assessee is treated as partly allowed for statistical purposes

ITA 3369/BANG/2018[2014-15]Status: DisposedITAT Bangalore25 Nov 2021AY 2014-15

Bench: Shri George George K. & Shri B.R. Baskaranit(Tp)A No.3369/Bang/2018 Assessment Year: 2014-15

For Appellant: Shri Padam Chand Khincha, A.RFor Respondent: Shri Sumer Singh Meena, D.R
Section 143(3)Section 14A

…22. The next issue relates to claim of deduction of education cess and secondary & higher education cess paid during the year as expenditure. The Ld. A.R. took support of the decision rendered by Hon’ble Bombay High Court in the case of Sesagoa Ltd. Vs. JCIT 423 ITR 426 and certain other decisions to contend that the education cess does not fall under the category of Income tax and hence the same should be allowed as deduction against the profits of the assessee. Since the claim of the assessee gets support from the decision rendered by Hon’ble Bombay High Court in the case of Sesagoa Ltd. (supra) and since this…

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 6484/DEL/2018[2013-14]Status: DisposedITAT Delhi19 Nov 2021AY 2013-14

Bench: Shri Anil Chaturvedi & Shri Kuldip Singh

For Appellant: Shri Mayank Patwari, CAFor Respondent: Shri Manu Chaurasiya, Senior DR
Section 143(3)Section 32(1)(iia)Section 32A(2)

…ances of the case and in law, education cess paid by the assessee on total income and dividend distribution tax, should be directed to be allowed as deduction in terms of the law clarified by the Hon’ble Bombay High Court in the case of Sesa Goa Ltd. vs. JCIT 423 ITR 426 (Bom.) and other decisions. 2, On the facts and circumstances on the case and in law, the assessing officer/CIT(A) ought to have allowed the TDS credit to the appellant company which was available in the hands of the entities that merged with the appellant company w.e.f. 01.04.2006. The appellant company is legally entitled to claim the TDS credi…

Sona Blw Precision Forgings Ltd., New Delhi vs. DCIT, New Delhi

ITA 3134/DEL/2017[2012-13]Status: DisposedITAT Delhi18 Nov 2021AY 2012-13

Bench: Shri O.P. Kant & Ms. Suchitra Kamble[Through Video Conferencing]

Section 40Section 92BSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘I-2’ NEW DELHI BEFORE SHRI O.P. KANT, ACCOUNTANT MEMBER AND MS. SUCHITRA KAMBLE, JUDICIAL MEMBER [Through Video Conferencing] ITA No.204 & 3134/Del/2017 Assessment Year: 2011-12 & 2012-13 Sona BLW Precision Vs. DCIT Forgings Ltd. UG-6, Circle – 24 (1) Indraprakash, 21 New Delhi Barakhamba Raod, New Delhi PAN No. AABCS4786P (Appellant) (Respondent) Appellant by Sh. Vidhu Pudia, CA Respondent by Sh. M. Baranwal, Sr. DR. Date of hearing 22.09.2021 Date of pronouncement 18.11.2021 ORDER PER O.P. KANT, AM: These appeals by the assessee are directed against t…

Sona Okegawa Precision Forgings Ltd., New Delhi vs. DCIT, New Delhi

ITA 204/DEL/2017[2011-12]Status: DisposedITAT Delhi18 Nov 2021AY 2011-12

Bench: Shri O.P. Kant & Ms. Suchitra Kamble[Through Video Conferencing]

Section 40Section 92BSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘I-2’ NEW DELHI BEFORE SHRI O.P. KANT, ACCOUNTANT MEMBER AND MS. SUCHITRA KAMBLE, JUDICIAL MEMBER [Through Video Conferencing] ITA No.204 & 3134/Del/2017 Assessment Year: 2011-12 & 2012-13 Sona BLW Precision Vs. DCIT Forgings Ltd. UG-6, Circle – 24 (1) Indraprakash, 21 New Delhi Barakhamba Raod, New Delhi PAN No. AABCS4786P (Appellant) (Respondent) Appellant by Sh. Vidhu Pudia, CA Respondent by Sh. M. Baranwal, Sr. DR. Date of hearing 22.09.2021 Date of pronouncement 18.11.2021 ORDER PER O.P. KANT, AM: These appeals by the assessee are directed against t…

Megha Kalpesh Shah, Mumbai vs. DCIT -CC-8(1), Mumbai

In the result the appeal of the assessee is allowed for statistical purpose and appeal of the revenue is dismissed

ITA 5974/MUM/2019[2012-13]Status: DisposedITAT Mumbai17 Nov 2021AY 2012-13

Bench: Shri Rajesh Kumar & Shri Amarjit Singhassessment Year: 2012-13

For Appellant: Shri Dharmesh Shah, A.RFor Respondent: Shri Rakesh Garg, D.R
Section 132(1)Section 133(6)Section 142(1)Section 143(1)Section 143(2)Section 153A

…n above 9 Ms. Megha Kalpesh Shah referred order of the coordinate bench by directing the AO to allow the deduction of education cess after verification of the same as the issue is covered by the Hon’ble Bombay High Court in the case of Sesa Goa Ltd. v. JCIT [423 ITR 426(Bom)]. 11. After hearing the rival parties and perusing the materials on records, we observe that the issue is squarely covered by the decision of the coordinate bench as referred to above in ITA No.5891/M/2019 A.Y. 2010-11. The operative part is extracted below: “17. We have heard the rival contentions of both the sides and perused records plac…

M/S Ifgl Refractories Ltd., Kolkata vs. J.C.I.T.-Range-6, Kolkata

The appeal stand partly allowed in terms of our above order

ITA 2647/KOL/2019[2009-10]Status: DisposedITAT Kolkata11 Nov 2021AY 2009-10

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ I.T.A. No. 2647/Kol/2019 (िनधा"रण वष" / Assessment Year: 2009-10) Ifgl Refractories Ltd. Jcit, Range-6, Kolkata बनाम/ 3, Mcleod House, Netaji Subhas Road, Aaykar Bhawan, P-7 Hare Street, Kolkata – 700001. Chowringhee Square Vs. Kolkata – 700 069 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabci-7391-C (अपीलाथ"/Appellant) (""थ" / Respondent) : Assessee By : Shri S.K. Tulsiyan, Advocate-Ld. Ar Revenue By : Smt. Ranu Biswas, Addl. Cit-Ld. Dr सुनवाई की तारीख/ : 11/11/2021 Date Of Hearing घोषणा की तारीख / : 11/11/2021 Date Of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2009-10 Arises Out Of The Order The Ld. Commissioner Of Income Tax (Appeals)- 20, Kolkata [Cit(A)] Dated 07.11.2019 In The Matter Of Assessment Framed By The Ld. Ao U/S 143(3) Of The Income Tax Act, 1961 On 19.12.2011. 2. The Assessee Has Filed Additional Ground Of Appeal On 18.12.2020. Similar Ground Was Admitted By Tribunal In Assessee’S Own Case For Ay 2012-13 In Ita No.684/Kol/2019 Order Dated 17/02/2021. Therefore, Considering The Same & Keeping In View The Ratio Down By Hon’Ble Supreme Court In The Case Of National Thermal Corporation Ltd. (229

For Appellant: Shri S.K. Tulsiyan, Advocate-Ld. ARFor Respondent: Smt. Ranu Biswas, Addl. CIT-Ld. DR
Section 115Section 143(3)Section 37

…d by Ld. CIT(A). Aggrieved, the assessee is in further appeal before us. We find that this issue is covered in para-13 of the cited order of Tribunal for AY 2012-13. The bench, relying upon the decisions of Hon’ble Bombay High Court in Sesa Goa Ltd. Vs. JCIT (117 Taxmann.com 96) and the decision of Hon’ble Rajasthan High Court in Chambal Fertilizers and Chemicals Ltd. V/s JCIT (ITA No.52/2018 dated 31/07/2018) held that this expenditure is an allowable deduction. Facts being pari-materia the same, we direct Ld. AO to allow the deduction of the same. The grounds thus raised stand allowed. 5. Refund of Dividend Dis…

Finolex Industries Limited, Pune vs. Deputy Commissioner of Income-Tax, Central Circle-1(2), Pune

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

ITA 706/PUN/2018[2012-13]Status: DisposedITAT Pune10 Nov 2021AY 2012-13

Bench: Shri R.S. Syal & Shri C.M. Gargआयकर अपील सं. / Ita No.706/Pun/2018 िनधा"रण वष" / Assessment Year : 2012-13 Finolex Industries Limited, Vs. Dcit, D-1/10, Midc, Central Circle-1(2), Chinchwad, Pune 411 019 Pune Pan : Aaacf2634A Appellant Respondent Assessee By : Shri Nikhil Pathak Revenue By : Shri Piyush Kumar Singh Yadav Date Of Hearing : 09-11-2021 Date Of Pronouncement : 10-11-2021 आदेश / Order

For Appellant: Shri Nikhil PathakFor Respondent: Shri Piyush Kumar Singh Yadav
Section 14ASection 40

…f deduction towards Education Cess and Secondary and Higher Education Cess paid for the year under consideration. 7. We find that this issue 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 has earlier been 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, ergo, direct to allow deduction for such an amount after verifica…

Quantum Advisors Pvt Ltd., Mumbai vs. The ACIT- Circle 1(3)(1), Mumbai

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

ITA 2609/MUM/2019[2014-15]Status: DisposedITAT Mumbai10 Nov 2021AY 2014-15

Bench: Shri Rajesh Kumar & Shri Amarjit Singh

For Appellant: Shri Niraj Sheth, A.RFor Respondent: Shri Bharat Andhale, D.R. &
Section 40A

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “D”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, JUDICIAL MEMBER ITA Nos.2608 & 2609/M/2019 Assessment Years: 2013-14 & 2014-15 M/s. Quantum Advisors ACIT, Circle - 1(3)(1), Pvt. Ltd., Aayakar Bhavan, 6th Floor, Hoeschst M.K. Road, Vs. House, Mumbai - 400020 Nariman Point, Mumbai – 400 021 PAN: AAACQ0281C (Appellant) (Respondent) Present for: Assessee by : Shri Niraj Sheth, A.R. Revenue by : Shri Bharat Andhale, D.R. & Shri S.N. Kabra, D.R. Date of Hearing : 08.10.2021 Date of Pronouncement : 10.11.2021 O R D E R Per Rajesh Ku…

Quantum Advisors Pvt Ltd., Mumbai vs. The ACIT- Circle 1(3)(1), Mumbai

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

ITA 2608/MUM/2019[2013-14]Status: DisposedITAT Mumbai10 Nov 2021AY 2013-14

Bench: Shri Rajesh Kumar & Shri Amarjit Singh

For Appellant: Shri Niraj Sheth, A.RFor Respondent: Shri Bharat Andhale, D.R. &
Section 40A

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “D”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, JUDICIAL MEMBER ITA Nos.2608 & 2609/M/2019 Assessment Years: 2013-14 & 2014-15 M/s. Quantum Advisors ACIT, Circle - 1(3)(1), Pvt. Ltd., Aayakar Bhavan, 6th Floor, Hoeschst M.K. Road, Vs. House, Mumbai - 400020 Nariman Point, Mumbai – 400 021 PAN: AAACQ0281C (Appellant) (Respondent) Present for: Assessee by : Shri Niraj Sheth, A.R. Revenue by : Shri Bharat Andhale, D.R. & Shri S.N. Kabra, D.R. Date of Hearing : 08.10.2021 Date of Pronouncement : 10.11.2021 O R D E R Per Rajesh Ku…

M/S. Aptean India Pvt. Ltd, Bengaluru vs. Deputy Commissioner of Income Tax, Circle-1(1)(2), Bengaluru

In the result, appeal by the assessee is partly allowed

ITA 2638/BANG/2017[2013-14]Status: DisposedITAT Bangalore09 Nov 2021AY 2013-14

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariit(Tp)A No.2638/Bang/2017 Assessment Year : 2013-14 M/S. Aptean India Private Limited, Vs. The Deputy Commissioner Of Income Tax, (Formerly Aptean Software India Pvt. Ltd.,) Circle -1(1)(1), Level-5 (8Th Floor), Golden Heights, Bengaluru. No.1/2, 59Th C Cross, 4Th M Block, Rajajinagar, Bengaluru – 560 010. Pan : Aaccp 7154 M Appellant Respondent Appellant By : Shri. G. S. Prashanth, Ca Respondent By : Dr. Manjunath Karkihalli, Cit(Dr)(Itat), Bengaluru Date Of Hearing : 28.10.2021 Date Of Pronouncement : 09.11.2021 O R D E R Per N. V. Vasudevan: This Is An Appeal By The Assessee Against The Final Assessment Order Dated 11.10.2017 Of Dcit, Circle 1(1)(2), Bengaluru, Passed Under Section 143(3) R.W.S. 144C(13) Of The Income Tax Act, 1961 (Hereinafter Called The ‘Act’) Relating To Assessment Year 2013-14. 2. The Assessee In Engaged In The Business Of Provision Of Software Development Services (Swd Services), To Its Wholly Owned Holding Company. In Terms Of The Provisions Of Sec.92-A Of The Act, The Assessee & Its Wholly Owned Holding Company Were Associated Enterprises

For Appellant: Shri. G. S. Prashanth, CAFor Respondent: Dr. Manjunath Karkihalli, CIT(DR)(ITAT), Bengaluru
Section 143(3)Section 92Section 92(1)Section 92B(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER IT(TP)A No.2638/Bang/2017 Assessment Year : 2013-14 M/s. Aptean India Private Limited, Vs. The Deputy Commissioner of Income Tax, (formerly Aptean Software India Pvt. Ltd.,) Circle -1(1)(1), Level-5 (8th Floor), Golden Heights, Bengaluru. No.1/2, 59th C Cross, 4th M Block, Rajajinagar, Bengaluru – 560 010. PAN : AACCP 7154 M APPELLANT RESPONDENT Appellant by : Shri. G. S. Prashanth, CA Respondent by : Dr. Manjunath Karkihalli, CIT(DR)(ITAT), Bengaluru Date of hearing :…