Southern Technology Ltd. v. Jt. CIT (187 Taxmann 346)

Mudur Vyavasaya Seva Sahakari Sangha Ltd., Udupi vs. Income Tax Officer, Ward-1 & Tps, Udupi

ITA 299/BANG/2024[2020-21]Status: DisposedITAT Bangalore14 May 2024AY 2020-21

Bench: Shri Narender Kumar Choudhry & Shri Laxmi Prasad Sahuassessment Year : 2020-21

For Appellant: Shri Mahesh R. Uppin, AdvocateFor Respondent: Shri Ganesh R. Ghale, Standing Counsel

Section 143(1)Section 18Section 2(24)(viia)Section 56Section 80GSection 80PSection 80P(2)(a)Section 8P(2)(d)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment year : 2020-21 Mudur Vyavasaya Seva Sahakari Vs. The Income Tax Officer, Sangha Ltd., Ward1 & TPS, Mudur – 576 233. Udupi. Kundapura Taluk, Udupi District. PAN : AAAAM 5489N APPELLANT RESPONDENT Appellant by : Shri Mahesh R. Uppin, Advocate Respondent by : Shri Ganesh R. Ghale, Standing Counsel. Date of hearing : 21.03.2024 Date of Pronouncement : 21.03.2024 O R D E R Per Laxmi Prasad Sahu, Accountant Member This appeal is filed by the assesse…

ACIT, Circle - 1(2), Jalpaiguri vs. The Jalpaiguri Central Co-Operative Bank Ltd., Jalpaiguri

In the result, the appeal of the revenue is allowed for statistical purposes

ITA 537/KOL/2022[2014-2015]Status: DisposedITAT Kolkata27 Sept 2023AY 2014-2015

Bench: Dr. Manish Borad & Shri Sonjoy Sarma]

Section 143(2)Section 250Section 36(1)(vi)Section 36(1)(vii)Section 36(1)(viia)Section 80P

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH ‘A’, KOLKATA [Before Dr. Manish Borad, Accountant Member & Shri Sonjoy Sarma, Judicial Member] I.T.A. No. 537/Kol/2022 Assessment Year : 2014-15 ACIT, Circle-1(2), Jalpaiguri Vs. The Jalpaiguri Central Co- operative Bank Ltd. PAN: AAABT 2597 B Appellant Respondent Date of Hearing 26.09.2023 Date of Pronouncement 27.09.2023 For the Assessee Shri Rip Das, AR For the Revenue Shri S. Datta, CIT, DR ORDER Per Sonjoy Sarma, JM: The present appeal has been preferred by the revenue against the order dated 29.07.2022 of Commissioner of Income Tax (Appeals), NFAC, Del…

M/S Shriram Properties Limited, Chennai vs. PCIT-Central1, Chennai

In the result, appeal filed by the assessee is allowed

ITA 431/CHNY/2022[2017-18]Status: DisposedITAT Chennai20 Mar 2023AY 2017-18

Bench: Shri V. Durga Rao, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita No.: 431/Chny/2022 िनधा"रण वष" / Assessment Year: 2017-18

For Appellant: Shri. Ananthan, CA & Ms. Lalitha. RFor Respondent: Shri. S. Senthil Kumaran, CIT

Section 143(3)Section 263Section 56(2)(vii)

…आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी वी दुगा" राव, "याियक सद"य एवं "ी मंजुनाथ. जी, लेखा सद"य के सम" BEFORE SHRI V. DURGA RAO, HON’BLE JUDICIAL MEMBER AND SHRI MANJUNATHA. G, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./ITA No.: 431/Chny/2022 िनधा"रण वष" / Assessment Year: 2017-18 M/s. Shriram Properties Principal Commissioner of Limited, v. Income Tax (Central), New No.9, Lakshmi Neela Rite Chennai -1. Choice Chambers, Bazullah Road, T-Nagar, Chennai – 600 017. [PAN: AAFCS-5801-D] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : S…

M/S Jsw Steel Ltd., Mumbai vs. Asst CIT CC 3 (2), Mumbai

ITA 349/MUM/2020[2012-13]Status: DisposedITAT Mumbai12 Dec 2022AY 2012-13

For Appellant: Shri Rakesh JoshiFor Respondent: Shri Achal Sharma

Section 143(3)Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL "F" BENCH, MUMBAI SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER M/s JSW Steel Limited. (Successor on amalgamation with M/s JSW Ispat Steel Ltd.) [PAN: AAACI6293E] …………… Appellant Vs Assistant Commissioner of Income Tax, Central Circle – 3(2), Mumbai, JSW Centre, BKC Bandra (East), ……………. Respondent Mumbai - 400051 DCIT, Central Circle –8(3), Room No. 656, 6th Floor, Aayakar Bhavan, M.K. Road, Mumbai - 400020 ……………… Appellant M/s JSW Steel Limited. Vs (Successor on amalgamation with M/s JSW Ispat Steel Ltd.) [PAN: AAACI6293E] ……………. Respondent…

The Ikkaraiboluvampatti Paccs 33, Coimbatore vs. ITO, Ncw 4(2), Coimbatore

In the result, appeal filed by the assessee is allowed

ITA 461/CHNY/2021[2017-18]Status: DisposedITAT Chennai02 Nov 2022AY 2017-18

Bench: Shri V. Durga Rao, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita No.461/Chny/2021 िनधा"रण वष" /Assessment Year: 2017-18 M/S.Ikkaraiboluvampatti Paccs, V. The Income Tax Officer, 33, Rajaji Street, Non-Corporate Ward-4(2), Coimbatore. Coimbatore. [Pan: Aaaai 3699 A] (अपीलाथ"/Appellant) (""यथ"/Respondent) : अपीलाथ" क" ओर से/ Appellant By Mr.J.Saravanan, Adv. ""यथ" क" ओर से /Respondent By : Mr.P.Sajit Kumar, Jcit सुनवाई क" तारीख/Date Of Hearing : 19.10.2022 घोषणा क" तारीख /Date Of Pronouncement : 02.11.2022

For Respondent: Mr.P.Sajit Kumar, JCIT

Section 56Section 80PSection 80P(2)(a)

…आयकर अपीलीय अिधकरण, ’सी’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी वी. दुगा" राव, माननीय "ाियक सद" एवं "ी जी. मंजूनाथा, माननीय लेखा सद" के सम" BEFORE SHRI V. DURGA RAO, HON’BLE JUDICIAL MEMBER AND SHRI G. MANJUNATHA, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./ITA No.461/Chny/2021 िनधा"रण वष" /Assessment Year: 2017-18 M/s.Ikkaraiboluvampatti PACCS, v. The Income Tax Officer, 33, Rajaji Street, Non-Corporate Ward-4(2), Coimbatore. Coimbatore. [PAN: AAAAI 3699 A] (अपीलाथ"/Appellant) (""यथ"/Respondent) : अपीलाथ" क" ओर से/ Appellant by Mr.J.Saravanan, Adv. ""यथ" क" ओर से /Respondent by :…

M/S. Pasupati Spinning & Weaving Mills Ltd., New Delhi vs. DCIT, New Delhi

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

ITA 6197/DEL/2014[2010-11]Status: DisposedITAT Delhi31 Aug 2022AY 2010-11

Bench: Shri C.M. Garg & Shri Pradip Kumar Kediaassessment Year: 2010-11 Pasupati Spinning & Weaving Mills Vs. Dcit, Ltd., Circle-14(1), 1501, Nirmal Tower, New Delhi. 26, Barakhamba Road, New Delhi. Pan: Aaacp0164H (Appellant) (Respondent) Assessee By : Shri Vipin Jain, Ca Revenue By : Shri Anil Kumar Sharma, Sr. Dr Date Of Hearing : 24.08.2022 Date Of Pronouncement : 32.08.2022 Order Per C.M. Garg, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 04.08.2014 Of The Cit(A)-Xvii, Delhi, Relating To Assessment Year 2010-11. 2. The Grounds Of Appeal Raised By The Assessee Read As Under:- “1) That The Learned Cit(A) Has Grossly Erred In Upholding The Disallowance Of Rs.2,10,28,688/- Made By The Assessing Officer On Account Of Amounts Written Off Pertaining To The Inter-Corporate Deposits/Advances To Certain Entities Many Years Prior To The Year Under Consideration. 2) That The Learned Cit(A) Ought To Have Appreciated That The Facts Of The Appellant’S Case Were Identical To The Facts Of Poysha Oxygen Pvt. Ltd. & Interest Earned In The Earlier Years Has Been Taxed As Business Income & Following The Ratio Of That Judgement, The Loss On Account Of Writing Off These Debts Should Have Been Allowed As Business Deduction. 3) That The Disallowance Of Rs.2,10,28,688/- Confirmed By The Cit(A) Is Bad In Law. 4) That The Aforesaid Grounds Are Without Prejudice To One Another.”

For Appellant: Shri Vipin Jain, CAFor Respondent: Shri Anil Kumar Sharma, Sr. DR

Section 271(1)(c)Section 36(1)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : F : NEW DELHI BEFORE SHRI C.M. GARG, JUDICIAL MEMBER AND SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER Assessment Year: 2010-11 Pasupati Spinning & Weaving Mills Vs. DCIT, Ltd., Circle-14(1), 1501, Nirmal Tower, New Delhi. 26, Barakhamba Road, New Delhi. PAN: AAACP0164H (Appellant) (Respondent) Assessee by : Shri Vipin Jain, CA Revenue by : Shri Anil Kumar Sharma, Sr. DR Date of Hearing : 24.08.2022 Date of Pronouncement : 32.08.2022 ORDER PER C.M. GARG, JM: This appeal filed by the assessee is directed against the order dated 04.08.2014 of the CIT(A)-XVII, Delhi,…

M/S. Trio Elevators Company (India) Ltd., Ahmedabad vs. The Dy. CIT, Circle-4(1)(2), Ahmedabad

In the result the appeal of the assessee is allowed

ITA 1726/AHD/2019[2011-12]Status: DisposedITAT Ahmedabad23 Mar 2022AY 2011-12

Bench: Shri Mahavir Prasad & Shri Waseem Ahmedआयकर अपील सं./Ita Nos. 1725-1726/Ahd/2019 िनधा"रण वष"/Asstt. Years: (2010-11 & 2011-12) M/S. Trio Elevators Company (India)Ltd., D.C.I.T., 404, Shivam Complex, Vs. Circle-4(1)(2), Bhuyangdev Cross Road, Gandhinagar. Sola Road, Ghatlodiya, Ahmedabad. Pan: Aacct4923E

For Appellant: Shri Bandish Soparkar, A.RFor Respondent: Shri Purushottam Kumar, Sr.D.R

Section 36(2)Section 37

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ D’’ BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos. 1725-1726/AHD/2019 िनधा"रण वष"/Asstt. Years: (2010-11 & 2011-12) M/s. Trio Elevators Company (India)Ltd., D.C.I.T., 404, Shivam Complex, Vs. Circle-4(1)(2), Bhuyangdev Cross Road, Gandhinagar. Sola Road, Ghatlodiya, Ahmedabad. PAN: AACCT4923E (Applicant) (Respondent) Assessee by : Shri Bandish Soparkar, A.R Revenue by : Shri Purushottam Kumar, Sr.D.R सुनवाई क" त…

M/S. Trio Elevators Company (India) Ltd., Ahmedabad vs. The Dy. CIT, Circle-4(1)(2), Ahmedabad

In the result the appeal of the assessee is allowed

ITA 1725/AHD/2019[2010-11]Status: DisposedITAT Ahmedabad23 Mar 2022AY 2010-11

Bench: Shri Mahavir Prasad & Shri Waseem Ahmedआयकर अपील सं./Ita Nos. 1725-1726/Ahd/2019 िनधा"रण वष"/Asstt. Years: (2010-11 & 2011-12) M/S. Trio Elevators Company (India)Ltd., D.C.I.T., 404, Shivam Complex, Vs. Circle-4(1)(2), Bhuyangdev Cross Road, Gandhinagar. Sola Road, Ghatlodiya, Ahmedabad. Pan: Aacct4923E

For Appellant: Shri Bandish Soparkar, A.RFor Respondent: Shri Purushottam Kumar, Sr.D.R

Section 36(2)Section 37

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ D’’ BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos. 1725-1726/AHD/2019 िनधा"रण वष"/Asstt. Years: (2010-11 & 2011-12) M/s. Trio Elevators Company (India)Ltd., D.C.I.T., 404, Shivam Complex, Vs. Circle-4(1)(2), Bhuyangdev Cross Road, Gandhinagar. Sola Road, Ghatlodiya, Ahmedabad. PAN: AACCT4923E (Applicant) (Respondent) Assessee by : Shri Bandish Soparkar, A.R Revenue by : Shri Purushottam Kumar, Sr.D.R सुनवाई क" त…

DCIT, Circle - 3(1), Kolkata vs. M/S. Sppl Property Management Pvt. Ltd., Kolkata

In the result, the appeal of the Revenue is dismissed

ITA 2074/KOL/2019[2009-10]Status: DisposedITAT Kolkata30 Jul 2021AY 2009-10

Bench: Shri A. T. Varkey, Hon’Ble & Dr. M. L. Meena, Hon’Ble]

Section 115JSection 143(3)

…1 M/s SPPL Property Management Pvt. Ltd., AY 2009-10 आयकर अपीलीय अधीकरण, "यायपीठ –“A” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA [Before Shri A. T. Varkey, Hon’ble Judicial Member and Dr. M. L. Meena, Hon’ble Accountant Member] I.T.A. No. 2074/Kol/2019 Assessment Year: 2009-10 Deputy Commissioner of Income- Vs. M/s. SPPL Property Management tax, Circle-3(1), Kolkata. Pvt. Ltd. (PAN: AAICS7168Q) Appellant Respondent Date of Hearing (Virtual) 27.07.2021 Date of Pronouncement 30.07.2021 For the Appellant Smt. Ranu Biswas, Addl. CIT For the Respondent None ORDER Per Bench: This is an appeal…

The Commissioner of Income Tax vs. M/S Quest Global Engineering Services Pvt. Ltd

In the result, we don to find any

ITA/133/2015HC Karnataka15 Feb 2021

Bench: ALOK ARADHE,R. NATARAJ

Section 143(1)Section 14ASection 260Section 73

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 15TH DAY OF FEBRUARY 2021 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE NATARAJ RANGASWAMY I.T.A. NO.133 OF 2015 BETWEEN: 1. THE COMMISSIONER OF INCOME-TAX C.R. BUILDING, QUEENS ROAD BANGALORE. 2. THE DEPUTY COMMISSIONER OF INCOME-TAX CIRCLE-12(2), RASHTROTHANA BHAVAN NRUPATHUNGA ROAD BANGALORE-560001. .... APPELLANTS (BY MR. K.V. ARAVIND, ADV.,) AND: M/S. QUEST GLOBAL ENGINEERING SERVICES PVT. LTD., SECOND FLOOR, PRIMOSE 7B EMBASSEY TECH VILLAGE SARJAPURA-MARATHAHALLI OUTER RING ROAD DEVARABEES…

DCIT, Circle - 3, Kolkata vs. M/S. the Peerless General Finance & Investment Co. Ltd., Kolkata

In the result, the appeal of revenue is dismissed

ITA 50/KOL/2009[2002-03]Status: DisposedITAT Kolkata03 Dec 2020AY 2002-03

Bench: "ी जे. सुधाकर रे"डी, लेखा सद"य एवं/And "ी ऐ. ट". वक", "यायीक सद"य) [Before Shri J. Sudhakar Reddy, Am & Shri A. T. Varkey, Jm]

Section 115JSection 260A

…1 The Peerless General Finance & Investment Co. Ltd., AY 2002-03 आयकर अपील"य अधीकरण, "यायपीठ – “A” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA (सम")Before "ी जे. सुधाकर रे"डी, लेखा सद"य एवं/and "ी ऐ. ट". वक", "यायीक सद"य) [Before Shri J. Sudhakar Reddy, AM & Shri A. T. Varkey, JM] I.T.A. No. 50/Kol/2009 Assessment Year: 2002-03 Deputy Commissioner of Income-tax, Vs. The peerless General Finance & Circle-3, Kolkata. Investment Co. Ltd., (PAN:AABCT3043L) Appellant Respondent Date of Hearing (Virtual) 24.11.2020 Date of Pronouncement 03.12.2020 For the Appellant Shri Immokaba Jamir, CIT, D…

The Commissioner of Income Tax vs. M/S Canara Bank

ITA/419/2012HC Karnataka20 Oct 2020

Bench: ALOK ARADHE,H.T. NARENDRA PRASAD

Section 143(1)Section 143(3)Section 260Section 260ASection 263

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 20TH DAY OF OCTOBER 2020 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE H.T.NARENDRA PRASAD I.T.A. NO. 419 OF 2012 BETWEEN: 1. THE COMMISSIONER Of INCOME TAX LTU JSS TOWERS BSK III STAGE BANGALORE 2. THE JOINT COMMISSIONER OF INCOME TAX LTU JSS TOWERS BSK III STAGE BANGALORE ... APPELLANTS (BY Mr.K.V.ARAVING, ADV.,) AND: M/S CANARA BANK NO.112, JC ROAD, OPPOSITE TO TOWN HALL BANGALORE - 560 001 ... RESPONDENT (BY Mr.T.SURYANARAYANA A/W MS.MAHIMA GOUD, ADVs.) - - - THIS ITA IS FILED UNDE…