TERPRISES LTD.', (2021) 124 TAXMANN.COM 237 (KARNATAKA), 'CIT v. MONNET INDUSTRIES LTD

25 Taxmann.com 236Supreme Court of India2012#11363 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2024.

Sections most often in play

Section 143(3)Section 144ASection 271(1)(c)Section 36(1)(iii)Section 80IB

Judgments citing TERPRISES LTD.', (2021) 124 TAXMANN.COM 237 (KARNATAKA), 'CIT v. MONNET INDUSTRIES LTD

ACIT Circle-59(1), New Delhi vs. Ateeq Ahmed, New Delhi

In the result, the appeal of the Revenue for A

ITA 5096/DEL/2019[2014-15]Status: DisposedITAT Delhi29 Apr 2024AY 2014-15

Bench: Sh. G.S.Pannu, Hon’Ble & Sh. Anubhav Sharmaita No. 5095 & 5096/Del/2019 (Assessment Year : 2013-14 & 2014-15) Acit Vs. Sh. Ateeq Ahmed Circle-59(1), 306/7, Iiird Floor, Delhi Aditya Complex, Community Centre, Preet Vihar, New Delhi Pan : Aeipa7958R (Appellant) (Respondent)

Section 143(3)Section 271Section 271(1)(c)Section 36(1)(iii)Section 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘A’ : NEW DELHI) BEFORE SH. G.S.PANNU, HON’BLE VICE PRESIDENT AND SH. ANUBHAV SHARMA, JUDICIAL MEMBER ITA No. 5095 & 5096/Del/2019 (Assessment Year : 2013-14 & 2014-15) ACIT Vs. Sh. Ateeq Ahmed Circle-59(1), 306/7, IIIrd Floor, Delhi Aditya Complex, Community Centre, Preet Vihar, New Delhi PAN : AEIPA7958R (APPELLANT) (RESPONDENT) Assessee by Sh. Majeedullah, CA Revenue by Sh. Kanv Bali, Sr. DR & Shri Vivek Vardhan, Sr. DR Date of hearing: 08.03.2024 Date of Pronouncement: 29.04.2024 ORDER PER ANUBHAV SHARMA, JM: These appeals have been preferred b…

ACIT Circle-59(1), New Delhi vs. Ateeq Ahmed, New Delhi

In the result, the appeal of the Revenue for A

ITA 5095/DEL/2019[2013-14]Status: DisposedITAT Delhi29 Apr 2024AY 2013-14

Bench: Sh. G.S.Pannu, Hon’Ble & Sh. Anubhav Sharmaita No. 5095 & 5096/Del/2019 (Assessment Year : 2013-14 & 2014-15) Acit Vs. Sh. Ateeq Ahmed Circle-59(1), 306/7, Iiird Floor, Delhi Aditya Complex, Community Centre, Preet Vihar, New Delhi Pan : Aeipa7958R (Appellant) (Respondent)

Section 143(3)Section 271Section 271(1)(c)Section 36(1)(iii)Section 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘A’ : NEW DELHI) BEFORE SH. G.S.PANNU, HON’BLE VICE PRESIDENT AND SH. ANUBHAV SHARMA, JUDICIAL MEMBER ITA No. 5095 & 5096/Del/2019 (Assessment Year : 2013-14 & 2014-15) ACIT Vs. Sh. Ateeq Ahmed Circle-59(1), 306/7, IIIrd Floor, Delhi Aditya Complex, Community Centre, Preet Vihar, New Delhi PAN : AEIPA7958R (APPELLANT) (RESPONDENT) Assessee by Sh. Majeedullah, CA Revenue by Sh. Kanv Bali, Sr. DR & Shri Vivek Vardhan, Sr. DR Date of hearing: 08.03.2024 Date of Pronouncement: 29.04.2024 ORDER PER ANUBHAV SHARMA, JM: These appeals have been preferred b…

Coffee Day Global Limited vs. Deputy Commissioner of Income Tax

The appeal is allowed

ITA/219/2020HC Karnataka28 May 2021

Bench: SATISH CHANDRA SHARMA,R. NATARAJ

Section 260Section 36(1)(iii)

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 28TH DAY OF MAY, 2021 PRESENT THE HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA AND THE HON'BLE MR. JUSTICE NATARAJ RANGASWAMY I.T.A. NO.219 OF 2020 BETWEEN: COFFEE DAY GLOBAL LIMITED NO. 23/2, COFFEE DAY SQUARE, VITTAL MALLYA ROAD, BENGALURU-560001 REPRESENTED HEREIN BY ITS DIRECTOR MRS. MALAVIKA HEGDE ...APPELLANT (BY SRI. SURYANARAYANA T., ADVOCATE) AND: 1. DEPUTY COMMISSIONER OF INCOME-TAX CENTRAL CIRCLE 1(3), 3RD FLOOR, CR BUILDING, QUEEN’S ROAD, B…

Pr. Commissioner of Income Tax vs. M/S Amalgamated Bean Coffee Trading Co Ltd

In the result, the orders dated 21

ITA/388/2018HC Karnataka12 Mar 2021

Bench: ALOK ARADHE,ASHOK S.KINAGI

Section 260Section 260A

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 12TH DAY OF MARCH 2021 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE ASHOK S. KINAGI I.T.A. NO.315 OF 2018 C/W I.T.A. NO.388 OF 2018 I.T.A. NO.313 OF 2018 I.T.A. NO.315 OF 2018 BETWEEN: COFFEEDAY GLOBAL LTD. (FORMERLY KNOWN AS AMALGAMATED BEAN COFFEE TRADING CO LTD) NO.23/2, VITTAL MALLYA ROAD BENGALURU - 560001 REP. HEREIN BY ITS COMPANY SECRETARY MR. SADANAND POOJARY. ... APPELLANT (BY SRI. SURYANARAYANA T, ADV.,) AND: 1. ADDITIONAL COMMISSIONER OF INCOME TAX, RANGE-11 BANGALORE, BMTC BUILDING…

Coffeeday Global Ltd vs. Additional Commissioner of Income Tax

In the result, the orders dated 21

ITA/315/2018HC Karnataka12 Mar 2021

Bench: ALOK ARADHE,ASHOK S.KINAGI

Section 260Section 260A

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 12TH DAY OF MARCH 2021 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE ASHOK S. KINAGI I.T.A. NO.315 OF 2018 C/W I.T.A. NO.388 OF 2018 I.T.A. NO.313 OF 2018 I.T.A. NO.315 OF 2018 BETWEEN: COFFEEDAY GLOBAL LTD. (FORMERLY KNOWN AS AMALGAMATED BEAN COFFEE TRADING CO LTD) NO.23/2, VITTAL MALLYA ROAD BENGALURU - 560001 REP. HEREIN BY ITS COMPANY SECRETARY MR. SADANAND POOJARY. ... APPELLANT (BY SRI. SURYANARAYANA T, ADV.,) AND: 1. ADDITIONAL COMMISSIONER OF INCOME TAX, RANGE-11 BANGALORE, BMTC BUILDING…

Coffeeday Global Ltd vs. Additional Commissioner of Income Tax

In the result, the orders dated 21

ITA/313/2018HC Karnataka12 Mar 2021

Bench: ALOK ARADHE,ASHOK S.KINAGI

Section 260Section 260A

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 12TH DAY OF MARCH 2021 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE ASHOK S. KINAGI I.T.A. NO.315 OF 2018 C/W I.T.A. NO.388 OF 2018 I.T.A. NO.313 OF 2018 I.T.A. NO.315 OF 2018 BETWEEN: COFFEEDAY GLOBAL LTD. (FORMERLY KNOWN AS AMALGAMATED BEAN COFFEE TRADING CO LTD) NO.23/2, VITTAL MALLYA ROAD BENGALURU - 560001 REP. HEREIN BY ITS COMPANY SECRETARY MR. SADANAND POOJARY. ... APPELLANT (BY SRI. SURYANARAYANA T, ADV.,) AND: 1. ADDITIONAL COMMISSIONER OF INCOME TAX, RANGE-11 BANGALORE, BMTC BUILDING…

Deputy Commissioner of Income Tax Central Circle-1(3), Bangalore vs. M/S Coffeeday Global Limited, Bangalore

In the result, the appeals of the Revenue are partly allowed

ITA 3041/BANG/2018[2014-15]Status: DisposedITAT Bangalore24 Feb 2020AY 2014-15

Bench: S/Shri Chandra Poojari, Am & Smt. Beena Pillai, Jm Ita Nos. 3040 & 3041/Bang/2018 Assessment Years: 2013-14 & 2014-15 The Deputy Commissioner Of Vs. M/S. Coffee Day Global Limited, Income-Tax, Central Circle-1(3), No.23/2, Coffeeday Square, 3Rd Floor, C.R. Building, Vittal Mallya Road, Queen’S Road, Bengaluru-560 001. Bengaluru-560 001. [Pan: Aabca 5291P]

Section 14ASection 32(1)(iia)Section 43A

…ness has been discussed and parameters have been laid down in the various decisions of High Courts and also Supreme Court. The Ld. AR relied on the recent judgment of Supreme Court in the case of Commissioner of Income Tax Vs. Monnet Industries Limited (2012) 25 Taxmann.com 236 which deals with the issue of interest on borrowed capital utilised for acquisition of asset in the case of extension of existing business. The facts of the case are that M/s. Monnet Industries Limited was having a ferro alloys manufacturing unit. It set up a sugar plant at a different place out of its borrowed fund. There was unity of con…

Deputy Commissioner of Income Tax Central Circle-1(3), Bangalore vs. M/S Coffeeday Global Limited, Bangalore

In the result, the appeals of the Revenue are partly allowed

ITA 3040/BANG/2018[2013-14]Status: DisposedITAT Bangalore24 Feb 2020AY 2013-14

Bench: S/Shri Chandra Poojari, Am & Smt. Beena Pillai, Jm Ita Nos. 3040 & 3041/Bang/2018 Assessment Years: 2013-14 & 2014-15 The Deputy Commissioner Of Vs. M/S. Coffee Day Global Limited, Income-Tax, Central Circle-1(3), No.23/2, Coffeeday Square, 3Rd Floor, C.R. Building, Vittal Mallya Road, Queen’S Road, Bengaluru-560 001. Bengaluru-560 001. [Pan: Aabca 5291P]

Section 14ASection 32(1)(iia)Section 43A

…ness has been discussed and parameters have been laid down in the various decisions of High Courts and also Supreme Court. The Ld. AR relied on the recent judgment of Supreme Court in the case of Commissioner of Income Tax Vs. Monnet Industries Limited (2012) 25 Taxmann.com 236 which deals with the issue of interest on borrowed capital utilised for acquisition of asset in the case of extension of existing business. The facts of the case are that M/s. Monnet Industries Limited was having a ferro alloys manufacturing unit. It set up a sugar plant at a different place out of its borrowed fund. There was unity of con…

Income Tax Officer, Ward-2-2, Jaipur vs. M/S Sukh Sagar Enclave, Jaipur

In the result, appeal of the revenue is dismissed

ITA 1116/JPR/2018[2014-15]Status: DisposedITAT Jaipur11 Jan 2019AY 2014-15
For Appellant: Shri P.C. Parwal (C.A)For Respondent: Shri Varinder Mehta (CIT-DR) fu/kZkfjrh dh vksj ls@
Section 37(1)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “A”, JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 1116/JP/2018 fu/kZkj.k o"kZ@Assessment Year : 2014-15 cuke I.T.O. M/s Sukh Sagar Enclave, Vs. Ward-2(2), 38, Shiv Path, Suraj Nagar West, Jaipur. Civil Lines, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AACAS 8980 Q vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by : Shri Varinder Mehta (CIT-DR) fu/kZkfjrh dh vksj ls@ Assessee b…

TERPRISES LTD.', (2021) 124 TAXMANN.COM 237 (KARNATAKA), 'CIT v. MONNET INDUSTRIES LTD (25 Taxmann.com 236) — Cited in 9 Judgments | BharatTax