Sesa Resources Ltd. v. ACIT

DCIT CC7 (2), MUMBAI vs. M/S. ANIK INDUSTRIES LTD, MUMBAI

In the result, the appeal filed by the revenue is dismissed

Bench: Shri Pramod Kumar & Shri Pavan Kumar Gadaledcit, Cc-7(2) Vs. M/S Anik Industries Ltd Room No. 655, 3Rd Floor, 610, Tulsiani Aayakar Bhavan, Chamber, Nariman Point Mk Road, Mumbai – 400021. Mumbai – 400020. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacm2696K Appellant .. Respondent Appellant By : Smt Shailja Rai.Dr Respondent By : Shri.Bhupendra Shah.Ar Date Of Hearing 26.07.2022 Date Of Pronouncement 28.07.2022 आदेश / O R D E R Per Pavan Kumar Gadale, Jm: The Revenue Has Filed The Appeal Against The Order Passed By The Commissioner Of Income Tax (Appeals) U/S 271(1)(C) & 250 Of The Act. The Revenue Has Raised The Following Grounds Of Appeal:

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI PRAMOD KUMAR, VICE PRESIDENT & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER DCIT, CC-7(2) Vs. M/s Anik Industries Ltd Room No. 655, 3rd Floor, 610, Tulsiani Aayakar Bhavan, Chamber, Nariman Point MK Road, Mumbai – 400021. Mumbai – 400020. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACM2696K Appellant .. Respondent Appellant by : Smt Shailja Rai.DR Respondent by : Shri.Bhupendra Shah.AR Date of Hearing 26.07.2022 Date of Pronouncement 28.07.2022 आदेश / O R D E R PER PAVAN KUMAR GADALE, JM: The revenue has filed the appeal against the order passed by…

RHEAL SOFTWARE P.LTD,MUMBAI vs. DCIT 8(3), MUMBAI

In the result, the appeal is partly allowed

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2011-12 Rheal Software Pvt. Ltd., Dy. Cit-8(3), Mumbai. 901, Premium Tower, Vs. Lokhandwala Complex, Andheri (W), Mumbai-400053. Pan No. Aabcr8008B Appellant Respondent

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2011-12 Rheal Software Pvt. Ltd., Dy. CIT-8(3), Mumbai. 901, Premium Tower, Vs. Lokhandwala Complex, Andheri (W), Mumbai-400053. PAN No. AABCR8008B Appellant Respondent Assessee by : Shri Ronak Doshi, AR Revenue by : Shri D.G. Pansari, DR Last Date of Hearing : 15/11/2019 Date of Pronouncement : 10/02/2020 ORDER PER N.K. PRADHAN, A.M. This is an appeal filed by the assessee. The relevant assessment year is 2011-12. The appeal is directed against t…

EROS INTERNATIONAL MEDIA LIMITED,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-8(4), MUMBAI

In the result, appeal of the assessee is allowed

Bench: Shri Pawan Singh & Shri Ramit Kocharm/S Eros International Media Ltd. Dcit- Cc-8(4)[Erstwhile 201, Kailash Plaza, Opp. Laxmi Acit Cc-47], Industrial Estate, Link Road, 6Th Floor, Aayakar Bhavan, Andheri (E), Mumbai-400053. M.K. Road, Vs. Pan: Aaacr2148H Mumbai-400020. Appellant Respondent Appellant By : Shri Mani Jain (Ar) Respondent By : Shri V. Justin (Sr. Dr) Date Of Hearing : 15.04.2019 Date Of Pronouncement : 15.04.2019 Order Under Section 254(1)Of Income Tax Act Per Pawan Singh; 1. This Appeal By Assessee Under Section 253 Of Income-Tax Act (‘Act’) Is Directed Against The Order Of Ld. Commissioner Of Income-Tax (Appeals)-

…IN THE INCOME-TAX APPELLATE TRIBUNAL “E” BENCH MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER M/s Eros International Media Ltd. DCIT- CC-8(4)[Erstwhile 201, Kailash Plaza, Opp. Laxmi ACIT CC-47], Industrial Estate, Link Road, 6th Floor, Aayakar Bhavan, Andheri (E), Mumbai-400053. M.K. Road, Vs. PAN: AAACR2148H Mumbai-400020. Appellant Respondent Appellant by : Shri Mani Jain (AR) Respondent by : Shri V. Justin (Sr. DR) Date of Hearing : 15.04.2019 Date of Pronouncement : 15.04.2019 ORDER UNDER SECTION 254(1)OF INCOME TAX ACT PER PAWAN SINGH, JUDICIAL MEMBER; 1. This…

DCIT 3(3)(2), MUMBAI vs. UNIVERSAL CHEMICALS & INDUSTRIES P. LTD, MUMBAI

In the result, the appeal is dismissed

Bench: Shri Joginder Singh () & Shri N.K. Pradhan () Assessment Year: 2010-11 Dy. Commissioner Of Income- Universal Chemicals Tax-3(3)(2), Room No. 609, 6Th Vs. & Industries Pvt. Ltd., Floor, Aayakar Bhavan, M.K. 507, Raheja Centre, Road, Mumbai-400020. 214, Nariman Point, Mumbai-400021. Pan No. Aaacu0974C Appellant Respondent Revenue By : Mr. B. Satyanarayan Raju, Dr Assessee By : Mr. Manish R. Reshmwala, Ar Date Of Hearing : 15/01/2019 Date Of Pronouncement : 30/01/2019

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI JOGINDER SINGH (VICE PRESIDENT) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2010-11 Dy. Commissioner of Income- Universal Chemicals tax-3(3)(2), Room No. 609, 6th Vs. & Industries Pvt. Ltd., floor, Aayakar Bhavan, M.K. 507, Raheja Centre, Road, Mumbai-400020. 214, Nariman Point, Mumbai-400021. PAN No. AAACU0974C Appellant Respondent Revenue by : Mr. B. Satyanarayan Raju, DR Assessee by : Mr. Manish R. Reshmwala, AR Date of Hearing : 15/01/2019 Date of pronouncement : 30/01/2019 ORDER PER N.K. PRADHAN, AM This is an appeal…

ACIT 3(2)(2), MUMBAI vs. PEGASUS ASSETS RECONSRUCTION P.LTD, MUMBAI

In the result, the appeal filed by the revenue as well as the appeals and cross objections filed by the assessee are dismissed

Bench: Shri G Manjunatha & Shri Ravish Soodassessment Year : 2010-11 Acit 3(2)(2) Pegasus Asset Reconstruction P Ltd. 54-55, 5Th Floor, Free Press House, Mumbai Vs. Free Press Journal Marg, Nariman Point, Mumbai 400 023. Pan Aadcp3334Q (Appellant) (Respondent)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “C”, MUMBAI Before Shri G Manjunatha, Accountant Member & Shri Ravish Sood, Judicial Member Assessment Year : 2010-11 ACIT 3(2)(2) Pegasus Asset Reconstruction P Ltd. 54-55, 5th floor, Free Press House, Mumbai Vs. Free Press Journal Marg, Nariman Point, Mumbai 400 023. PAN AADCP3334Q (Appellant) (Respondent) CO No.124/Mum/2018 (Arising out of ITA No.747/Mum/2017 for Assessment Year : 2010-11) Pegasus Asset Reconstruction P Ltd. ACIT 3(2)(2) Mumbai 400 023 Mumbai Vs. PAN AADCP3334Q (Cross-Objector) (Respondent) ITA No.1019 & 1020/Mum/2017 (Assessment Years : 2…

PEGASUS ASSET RECONSTRUCTION P. LTD,MUMBAI vs. ASST CIT (OSD) CIR 3(2), MUMBAI

In the result, the appeal filed by the revenue as well as the appeals and cross objections filed by the assessee are dismissed

Bench: Shri G Manjunatha & Shri Ravish Soodassessment Year : 2010-11 Acit 3(2)(2) Pegasus Asset Reconstruction P Ltd. 54-55, 5Th Floor, Free Press House, Mumbai Vs. Free Press Journal Marg, Nariman Point, Mumbai 400 023. Pan Aadcp3334Q (Appellant) (Respondent)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “C”, MUMBAI Before Shri G Manjunatha, Accountant Member & Shri Ravish Sood, Judicial Member Assessment Year : 2010-11 ACIT 3(2)(2) Pegasus Asset Reconstruction P Ltd. 54-55, 5th floor, Free Press House, Mumbai Vs. Free Press Journal Marg, Nariman Point, Mumbai 400 023. PAN AADCP3334Q (Appellant) (Respondent) CO No.124/Mum/2018 (Arising out of ITA No.747/Mum/2017 for Assessment Year : 2010-11) Pegasus Asset Reconstruction P Ltd. ACIT 3(2)(2) Mumbai 400 023 Mumbai Vs. PAN AADCP3334Q (Cross-Objector) (Respondent) ITA No.1019 & 1020/Mum/2017 (Assessment Years : 2…

ASST CIT CEN CIR 29, MUMBAI vs. SHAH RUKH KHAN, MUMBAI

The appeal of the revenue is dismissed in terms of our aforesaid observations

Bench: Shri Ravish Sood, Jm & Shri N.K.Pradhan, Am Dy. Commissoner Of Income-Tax, Shri Shah Rukh Khan Central Circle-4(2), Mumbai 44-Mannat, B.J. Road, Band बिधम/ (Erstwhile Assistant Commissioner Of Income Stand, Bandra (West), Tax, Central Circle-29, Mumbai) Mumbai-400 050. Vs. R. No. 1918, 19Th Floor, Air India Building, Nariman Point, Mumbai-400 021 स्थामी रेखा सं./ जीआइआय सं./ Pan No. Aahpk3293L (अऩीराथी /Revenue) (प्रत्मथी / Assessee) :

…P a g e | 1 ITA No.5767/Mum/2014 A.Y. 2010-11 Dy. Commissioner of Income Tax Vs. Shri Shah Rukh Khan IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI RAVISH SOOD, JM AND SHRI N.K.PRADHAN, AM Dy. Commissoner of Income-tax, Shri Shah Rukh Khan Central Circle-4(2), Mumbai 44-Mannat, B.J. Road, Band बिधम/ (Erstwhile Assistant Commissioner Of Income Stand, Bandra (West), Tax, Central Circle-29, Mumbai) Mumbai-400 050. Vs. R. No. 1918, 19th Floor, Air India Building, Nariman Point, Mumbai-400 021 स्थामी रेखा सं./ जीआइआय सं./ PAN No. AAHPK3293L (अऩीराथी /Revenue) (प्रत्मथी / Assessee) : अऩीराथी की ओय…

DCIT CIR 6(1)(2), MUMBAI vs. ASIAN ELECTRONICS LTD, MUMBAI

The appeal of the Revenue is dismissed

Bench: Shri Joginder Singh, Assessment Year:1999-2000 Dcit, Asian Electronics Ltd. Circle-6(1)(2), 107, Sumer Kendra, P.B. बनाम/ Room No.506, 5Th Floor, Marg, Opp. Mahindra Vs. Aayakar Bhavan, M.K. Road, Tower, Worli, Mumbai-400020 Mumbai-400018 "नधा"रती / Assessee राज"व / Revenue P.A. No.Aabca0832C

…आयकर अपील"य अ"धकरण,‘एक-सद"य’ "यायपीठ,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “SMC”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य, के सम" Before Shri Joginder Singh, Judicial Member, Assessment Year:1999-2000 DCIT, Asian Electronics Ltd. Circle-6(1)(2), 107, Sumer Kendra, P.B. बनाम/ Room No.506, 5th Floor, Marg, Opp. Mahindra Vs. Aayakar Bhavan, M.K. Road, Tower, Worli, Mumbai-400020 Mumbai-400018 "नधा"रती / Assessee राज"व / Revenue P.A. No.AABCA0832C None "नधा"रती क" ओर से / Assessee by राज"व क" ओर से / Revenue by Shri Sunil Kumar Agarwal-DR सुनवाई क" तार"ख / Date of Hearing 16/08/2016 01/09/2016 आदे…

DCIT 3(1)(1), MUMBAI vs. ALD AUTOMOTIVE P.LTD, MUMBAI

In the result, the appeal is allowed

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘एस.एभ.सी’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “SMC”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, ACCOUNTANT MEMBER आमकय अऩीर सं./ITA No.3302/Mum/2015 (नििाारण वषा / Assessment Year :2007-2008 DCIT-3(1)(1), Mumbai- Vs. ALD Automotive Pvt. Ltd., 13th Floor, Maker Chamber, 400020 IV Nariman Point, Mumbai- 400021 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AAFCA 0924 K (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue by : Shri K.Mohandas ननधाारयती की ओर से /Assessee by : None सुनवाई की तायीख / Date of Hearing : 01/08/2016 घोषणा की तायीख/Date of Pronounc…

AIRLINE FINANCIAL SUPPORT SERVICES (INDIA) LTD ( AMALGAMATED WITH TATA CONSULTANCY SERVICES LTD),MUMBAI vs. DCIT 3(1), MUMBAI

In the result, both appeals of the assessee are allowed

…is not allowed by the AO. For this purpose, reliance was placed on the decision of Hon’ble Supreme Court in the case of Reliance Petroproducts Ltd., 322 ITR 158, Dalmia Dyechem Industries Ltd., ITA No.1396 of 2013 (Bombay High Court), Sesa Resources Limited (38 Taxmann 224) (Bombay High Court) and Nalin P. Shah - HUF (40 Taxmann 86) (Bombay HC). Ld. AR contended that even on merits assessee is eligible for claim of deduction in respect of this income in view of the decision of Hon’ble Bombay High Court in the case of Syntel Limited ( ITA Nos. 1974,1976,1978 of 2009) (Bombay High Court) and also on the decision o…

AIRLINE FINANCIAL SUPPORT SERVICES (INDIA) LTD ( AMALGAMATED WITH TATA CONSULTANCY SERVICES LTD),MUMBAI vs. DCIT 3(1), MUMBAI

In the result, both appeals of the assessee are allowed

…is not allowed by the AO. For this purpose, reliance was placed on the decision of Hon’ble Supreme Court in the case of Reliance Petroproducts Ltd., 322 ITR 158, Dalmia Dyechem Industries Ltd., ITA No.1396 of 2013 (Bombay High Court), Sesa Resources Limited (38 Taxmann 224) (Bombay High Court) and Nalin P. Shah - HUF (40 Taxmann 86) (Bombay HC). Ld. AR contended that even on merits assessee is eligible for claim of deduction in respect of this income in view of the decision of Hon’ble Bombay High Court in the case of Syntel Limited ( ITA Nos. 1974,1976,1978 of 2009) (Bombay High Court) and also on the decision o…

DR MILIND KISHORE MADHANI,MUMBAI vs. ACIT 22(1), MUMBAI

In the result, appeal of assessee is allowed

Bench: Shri R.C. Sharma, Am & Shri Mahavir Singh, Jm Dr. Milind Kishore Madhani, Vs. Assistant Commissioner Of 1202, Adinath Bldg., Sudha Park, Income-Tax-22(1), Mumbai Shanti Path, Ghatkopar (East), Mumbai-77. (Pan:Aalpm5749D) (Appellant) (Respondent)

…f Hon’ble Supreme court in 4 Dr. Milind Kishore Madhani Asst. Year 2008-09 the case of CIT Vs. Reliance Petroproducts Pvt. Ltd. (2010) 322 ITR 158. He also relied on the decision of Hon’ble Bombay High Court in the case of Sesa Resources Ltd. Vs. ACIT (2013) 38 Taxmann 224 (Bom) wherein it has been held as under: “5. There is no dispute that the appellant disclosed all the facts. The appellant did not conceal any facts. Based on the disclosed material, the appellant sought the deduction which was denied on the ground that it was not entitled to the same as a matter of law. The Tribunal was in error in holding th…