SREl Infrastructure Finance Ltd. v. Additional Commissioner

281 CTR 532High Court2015#20384 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2024.

Sections most often in play

Section 115JB Section 143(3)Section 144C(13)Section 153 Section 1938 Section 1961 Section 1962 Section 64V(1)(ii)(b)

Judgments citing SREl Infrastructure Finance Ltd. v. Additional Commissioner

MARKEL CAPITAL LIMITED,LONDON, UK vs. DEPUTY COMMISSIONER OF INCOME TAX , INTERNATIONAL TAX CIRCLE

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

ITA 4710/MUM/2023[2021-22]Status: DisposedITAT Mumbai14 Aug 2024AY 2021-22

Bench: Shri Narendra Kumar Billaiya, Hon’Ble & Shri Rahul Chaudhary, Hon’Ble

For Appellant: Shri Farrokh Irani/ Shri Vishal Shah & Shri JairajFor Respondent: Shri Anil Sant, Addl. CIT, D/R

Section 115JSection 143(3)

…d liabilities have to be added back while computing the book profit. Referring to the decision of the Hon’ble Delhi High Court in the case of SREI I.T.A. No. 3407 & 4710/Mum/2023 3 Infrastructure Finance Ltd. vs Additional Commissioner Of Income tax, (2015) (281 CTR 532), the AO treated the amount of Rs.4,57,19,196/-, as unascertained liability for the purpose of computation of book profit as per the Explanation 1(b) of the provision of Section 115JB of the Act and added the same. Objections were raised before the DRP but were of no avail. 6. Before us, the ld. Counsel for the assessee reiterated what has been s…

MARKEL CAPITAL LIMITED,LONDON, UK vs. SARIKA JAIN, DCIT - INT. TAX CIRCLE 3(2)(1), MUMBAI, MUMBAI

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

ITA 3407/MUM/2023[2020-2021]Status: DisposedITAT Mumbai14 Aug 2024AY 2020-2021

Bench: Shri Narendra Kumar Billaiya, Hon’Ble & Shri Rahul Chaudhary, Hon’Ble

For Appellant: Shri Farrokh Irani/ Shri Vishal Shah & Shri JairajFor Respondent: Shri Anil Sant, Addl. CIT, D/R

Section 115JSection 143(3)

DCIT- CC-5(1), MUMBAI vs. HUBTOWN LTD., MUMBAI

In the result, cross objection filed by the assesee is treated as allowed for statistical purpose

ITA 2764/MUM/2018[2013-14]Status: DisposedITAT Mumbai13 Dec 2019AY 2013-14

Bench: Shri G. Manjunatha & Shri Ravish Sooddcit, Cc-5(1) Vs. M/S. Hubtown Ltd. Room No.1928 19Th Floor Akruti Trade Centre, 6Th Floor Air India Building, Nariman Point Road No.7, Marol-Midc Mumbai-400 021 Andheri(E) Mumbai-400 093

Section 143(3)Section 14ASection 80Section 80I

…as not been accepted by the department and appeal is pending before the Hon’ble High Court. The Ld. DR, further submitted that an identical issue has been considered by the Hon’ble Delhi High Court in the case of SREI Infrastructure Finance Limited vs Add.CIT 281 CTR 532, wherein it has been held that the amount transferred to the Special Reserve, 32 Hubtown Limited. pursuant to the provision of section 45-IC of the Reserve Bank of India Act, 1934 and the amount transferred to the DRR, were includible in the book profit under clause (b) of the Explanation to section 115JB of the act. The Ld. DR, further referri…

RURAL COMMUNICATION AND MARKETING PVT. LTD.,NEW DELHI vs. DCIT, NEW DELHI

In the result, the appeal of the assessee stands dismissed

ITA 1338/DEL/2017[2013-14]Status: DisposedITAT Delhi12 Jul 2019AY 2013-14

Bench: Shri Kuldip Singh & Shri Anadee Nath Misshra, Ac C O U N Ta N T Member

…C A m } IN TH E INCOME TA X APPELLATE TRIBUNAL DELHI BENCH 'F' : NEW DELHI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, AC C O U N TA N T MEMBER ITA No.l338/Del/2017 Assessment Y e a r: 2013-14 M/s Rural Communication Vs. Deputy Commissioner of and Marketing Pvt.Ltd., Income Tax, Circle-21(2), E-291, Greater Kailash-ll, New Delhi. New Delhi - 110 048. PAN : AAACR0134P. (Appellant) (Respondent) Appellant by Shri Sushil Sharma, FCA. Respondent by Shri Surender Pal, Senior DR. Date of hearing 04.07.2019 Date of pronouncement 12.07.2019 ORDER PER ANADEE NATH MISSHRA. AM : This appeal…