TRF Ltd. v. CIT

323 ITR 397Supreme Court of India2010#71 most cited

What is TRF Ltd. v. CIT authority for?

For claiming deduction for bad debts under section 36(1)(vii) of the Income Tax Act, it is sufficient for the assessee to write off the debt as irrecoverable in its accounts, and it is not necessary to prove that the debt has actually become irrecoverable.

714

judgments rely on this decision, according to BharatTax’s citation analysis of 367,181 Indian tax judgments — from 2010 to 2026.

Also referred to as

TRF Ltd. v. CIT · section 36(1)(vii) · bad debts · deduction · irrecoverable · written off · assessee's accounts · income tax act

Also reported as

190 Taxmann 391230 CTR 14190 Taxmann.com 391

Sections most often in play

Section 143(3)Section 36(1)(vii)Section 147Section 14ASection 36(2)Section 148Section 40(a)(ia)Section 132

Issues it is cited on

section 36(2)section 36(1)(vii)business expediencysection 36(1)section 36commercial expediencyrevenue expendituredisallowance under section 14acapital expendituresection 28section 115jsection 14a

Judgments citing TRF Ltd. v. CIT

Harmuny Entertainment Pvt. Ltd., Kolkata vs. D.C.I.T., Circle - 9(1), Kolkata

In the result, appeal of the assessee is partly allowed

ITA 161/KOL/2023[2012-2013]Status: DisposedITAT Kolkata07 Jul 2023AY 2012-2013

Bench: Dr. Manish Borad, Hon’Ble & Shri Sonjoy Sarma, Hon’Blei.T.A. No. 161/Kol/2023 Assessment Year: 2012-13 Harmuny Entertainment Pvt. Ltd. Dcit, Circle-9(1), Kolkata 32A/28, Suren Sarkar Road Vs Kolkata - 700010 [Pan : Aacch5841H] अपीलाथ"/ (Assessee ) "" यथ"/ (Respondent) Assessee By : Shri Manish Tiwary, A/R Revenue By : Shri G. Hukugha Sema, Cit सुनवाई क" तारीख/Date Of Hearing : 13/04/2023 घोषणा क" तारीख /Date Of Pronouncement: 07/07/2023 आदेश/O R D E R Per Dr. Manish Borad: This Is An Appeal Preferred By The Assessee Against The Order Of The National Faceless Appeal Centre, Delhi (Hereinafter Referred To As The “Ld. Cit(A)”], Passed U/S 250 Of The Income-Tax Act, 1961 (Hereinafter The ‘Act’), Dated 31/01/2023 For The Assessment Year 2012-13. 2. The Assessee Has Raised The Following Grounds Of Appeal:- “1.) That On The Facts & In The Circumstances Of The Case, Order U/S 250 Of The Act Dated 31.01.2023 Passed By Ld. Cit (A), Nfac Is Arbitrary, Unjustified & Bad In Law. 2.) That On The Facts & In The Circumstances Of The Case, Ld. Cit(A), Nfac Erred In Confirming The Addition Made By Ao Amounting To Rs. 6,85,53,691/- Towards Provision For Bad & Doubtful Debts Under Provisions Of Income Tax Act, 1961 Without Considering The Fact That The Same Was Actually Written Off From The Accounts Of The Appellant In Previous Year. 3.) That On The Facts & In The Circumstances Of The Case, Ld. Cit(A), Nfac Erred In Confirming The Addition Of Rs. 3,12,27,393/- U/S 41(1) Read With Section 28(Iv) Of The Income Tax Act, 1961 On The Presumption That Liability

For Appellant: Shri Manish Tiwary, A/RFor Respondent: Shri G. Hukugha Sema, CIT
Section 143(1)Section 148Section 234BSection 234DSection 250Section 28Section 32Section 41(1)

…upport of this contention, reliance was placed on the decision of the Special Bench in the case of DCIT vs. ShriShreyas S. Morakhia 40 SOT 432 (TBom) (Special Bench) and the judgement of the Hon’ble Supreme Court in the case of TRF Limited vs. CIT reported in 323 ITR 397. 5.1. It was also submitted that the nomenclature is of no consequence, rather the substance of the matter should be looked into while deciding the allowability of expenditure and, therefore just for the reason that in place of bad debts, mentioning the said amount under the head “provision for bad and doubtful debts” should not have been taken a…

Bangalore Beverages Limited, Bangalore vs. Assistant Commissioner of Income Tax (OSD) Ward-1(1)(3), Bangalore

In the result, the appeal filed by the assessee in ITA

ITA 294/BANG/2019[2015-16]Status: DisposedITAT Bangalore25 May 2023AY 2015-16

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2013-14

For Appellant: Shri K.R. Pradeep, A.R. &For Respondent: Ms. Neera Malhotra, D.R

…to a bare eye that nothing would be recoverable even if interest is charged and paid. Such an exercise would be an exercise in futility. Further she submitted that as per the law on the write off of debt as explained by the Supreme Court in T.R.F Ltd vs CIT (323 ITR 397), it is enough if the debt is written off in the books and it is not necessary for the assessee to establish that the debt in fact has become irrecoverable. The AO cannot question once the write off of debt is established. The charging of interest and waiver thereof is a matter of commercial expediency which should be best left to the esteemed di…

M/S Bangalore Beverages Pvt Limited, Bangalore vs. The Income Tax Officer Ard-1(1)(1), Bangalore

In the result, the appeal filed by the assessee in ITA

ITA 438/BANG/2018[2013-14]Status: DisposedITAT Bangalore25 May 2023AY 2013-14

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2013-14

For Appellant: Shri K.R. Pradeep, A.R. &For Respondent: Ms. Neera Malhotra, D.R

…to a bare eye that nothing would be recoverable even if interest is charged and paid. Such an exercise would be an exercise in futility. Further she submitted that as per the law on the write off of debt as explained by the Supreme Court in T.R.F Ltd vs CIT (323 ITR 397), it is enough if the debt is written off in the books and it is not necessary for the assessee to establish that the debt in fact has become irrecoverable. The AO cannot question once the write off of debt is established. The charging of interest and waiver thereof is a matter of commercial expediency which should be best left to the esteemed di…

Jubilant Pharmova Limited (Erstwhile Jubilant Life Sciences Limited), Gajraula vs. Pr. CIT Bareilly, Uttar Pradesh

In the result, appeal of the assessee is dismissed

ITA 1071/DEL/2022[2016-17]Status: DisposedITAT Delhi11 May 2023AY 2016-17

Bench: Sh. Anil Chaturvedi & Sh. N.K Choudhryjubilant Pharmova Limited Vs. The Pr. Cit, (Erstwhile Jubilant Life Bareilly, Sciences Limited) Uttar Pradesh 244 001 Bhartiagram, Gajraula Jyotiba Phoolay Nagar, Amroha, Up – 244 223 Pan No. Aabcv 0200 H (Appellant) (Respondent) Assessee By Shri K.M Gupta, Adv. Ms. Shruti Khimta, Ar Revenue By Mohd. Gayasuddin Ansari, Cit-D.R. Date Of Hearing: 06.03.2023 Date Of Pronouncement: 11.05.2023 Order Per Anil Chaturvedi, Am : This Appeal Filed By The Assessee Is Directed Against The Order Dated 25.03.2022 Of The Pr. Commissioner Of Income Tax (Appeals)-Bareilly Relating To Assessment Year 2016-17. 2. Brief Facts Of The Case As Culled Out From The Material On Record Are As Under :- Jubilant Pharmova Limited Vs. Pcit 2 3. The Assessee Is A Company Stated To Be Engaged In The Business Of Manufacturing & Sale Of Chemicals, Chemical Intermediates, Active Pharmaceutical Ingredients & Generation Of Power. The Assessee Filed Its Return Of Income For A.Y 2016-17 On 28.11.2016 Declaring Total Of Income At Rs. 54,63,38,840/-. The Case Of The Assessee Was Selected For Scrutiny & Thereafter Assessment Was Framed U/S. 143(3) R.W.S. 144C(3) Vide Order Dated 17.02.2020 & The Total Income Was Determined At Rs. 95,52,38,865/-.

Section 143Section 143(3)Section 263

…ng bad debts written off during the year was duly claimed by the Appellant in its return of income for the assessment year 2016-17 in accordance with the provisions of the Act and the decision of the Hon'ble Supreme Court in the case of TRF Ltd. v. CIT (2010) 323 ITR 397 as well as Hon'ble CBDT Circular no. 12/2016 dated May 30, 2016. 5.3 Without prejudice to the above grounds, that, Ld. PCIT failed to appreciate that amount of INR 15,26,05,340 (part of net expense of INR 12,72,99,842 debited to Profit and Loss Account) representing write-off of interest receivable during the year was duly claimed by the Appellan…

M/S. Icici Bank Ltd ( Erstwhile Icici Ltd), Mumbai vs. The Dy CIT RG 3(1), Mumbai

In the result, both the appeals are partly allowed

ITA 7589/MUM/2007[2001-2002]Status: DisposedITAT Mumbai27 Apr 2023AY 2001-2002
For Appellant: Ms. Aarti VissanjiFor Respondent: Shri K.C. Selvamani
Section 10Section 115JSection 143(2)Section 143(3)Section 14ASection 88

…sioner (Appeals) submitted, assessee actually having off the bad debt it was rightly allowed by the first appellate authority. In support of her contention, the learned Authorised Representative relied upon the following decision:- i) TRF Ltd. v/s CIT, [2010] 323 ITR 397 (SC); and ii) Vijaya Bank v/s CIT, [2010] 323 ITR 166 (SC) 41. We have considered the submissions of the parties and perused the material available on record. As per the provisions contained in Section 36(1)(vii), after its amendment w.e.f. 1st April 1989, any bad debt if actually written-off as irrecoverable in the books of account is to be all…

M/S.Radiance Realty Developers India Limited, Guindy vs. DCIT Corporate Circle 5 [1], Nungambakkam

In the result, the appeal stands dismissed

ITA 402/CHNY/2022[2017-18]Status: DisposedITAT Chennai26 Apr 2023AY 2017-18

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manomohan Das

For Appellant: Shri Y. Sridhar (F.C.A) &For Respondent: Shri D. Hema Bhupal (JCIT) –Ld. DR
Section 114Section 143(3)Section 37(1)

…or altogether new Restaurant and Hospitality business. In view of the distinguishing facts, the decision cited by the assessee is not applicable. Assessee stated that it need not establish the irrecoverability of the advance paid, quoting TRP Ltd v CIT (2010) 323 ITR 397 (SC), which held that it is not necessary for the assessee to establish that his debt has become bad and writing off in the book would be sufficient. Yes, it may be true that the assessee need not establish that the debt has become bad, but the assessee cannot suppress the basic fact as to how and why the advance paid has become bad. Further, the…

The Indian Steel & Wire Products Ltd., Kolkata vs. ITO, WD-3(2), Kolkata

In the result, appeal of the assessee for Assessment Year 2007-

ITA 1129/KOL/2016[2010-2011]Status: HeardITAT Kolkata21 Apr 2023AY 2010-2011

Bench: Shri Sonjoy Sarma, Hon’Ble & Shri Girish Agrawal, Hon’Ble

For Appellant: Shri Akshay Ringasia, C.AFor Respondent: Smt. Ranu Biswas, Addl. CIT, Sr. D/R
Section 250

…| आयकर अपील"य अ"धकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, KOLKATA BEFORE SHRI SONJOY SARMA, HON’BLE JUDICIAL MEMBER & SHRI GIRISH AGRAWAL, HON’BLE ACCOUNTANT MEMBER I.T.A. No. 1128/Kol/2016 Assessment Year: 2007-08 The Indian Steel & Wire Products Ltd. Income Tax Officer, Ward-3(2), 7, Red Cross Place V Kolkata Kolkata – 700001 s PAN: AAABCT1067C I.T.A. No. 1129/Kol/2016 Assessment Year: 2010-11 The Indian Steel & Wire Products Ltd. Deputy Commissioner of 7, Red Cross Place Income Tax, Circle-3, Kolkata V Kolkata – 700001 s PAN: AAABCT1067C अपीलाथ"/ (Appellant) "" यथ"/ (Respondent)…

The Indian Steel & Wire Products Ltd., Kolkata vs. ITO, WD-3(2), Kolkata

In the result, appeal of the assessee for Assessment Year 2007-

ITA 1128/KOL/2016[2007-08]Status: HeardITAT Kolkata21 Apr 2023AY 2007-08

Bench: Shri Sonjoy Sarma, Hon’Ble & Shri Girish Agrawal, Hon’Ble

For Appellant: Shri Akshay Ringasia, C.AFor Respondent: Smt. Ranu Biswas, Addl. CIT, Sr. D/R
Section 250

…| आयकर अपील"य अ"धकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, KOLKATA BEFORE SHRI SONJOY SARMA, HON’BLE JUDICIAL MEMBER & SHRI GIRISH AGRAWAL, HON’BLE ACCOUNTANT MEMBER I.T.A. No. 1128/Kol/2016 Assessment Year: 2007-08 The Indian Steel & Wire Products Ltd. Income Tax Officer, Ward-3(2), 7, Red Cross Place V Kolkata Kolkata – 700001 s PAN: AAABCT1067C I.T.A. No. 1129/Kol/2016 Assessment Year: 2010-11 The Indian Steel & Wire Products Ltd. Deputy Commissioner of 7, Red Cross Place Income Tax, Circle-3, Kolkata V Kolkata – 700001 s PAN: AAABCT1067C अपीलाथ"/ (Appellant) "" यथ"/ (Respondent)…

Laffans Petrochemicals Ltd, Mumbai vs. ACIT Circle-10(2) (1), Mumbai

In the result, appeal by the Revenue is dismissed

ITA 300/MUM/2022[2017-18]Status: DisposedITAT Mumbai28 Mar 2023AY 2017-18

Bench: Shri Vikas Awasthy& Shri S.Rifaur Rahmanआअसं.298 से 300/मुं/2022 ("न.व. 2014-15,2015-16 एवं 2017-18)

For Appellant: S/Shri Haridas Bhat & Shekhar GuptaFor Respondent: Shri Manoj Kumar Sinha
Section 43Section 43(5)

…assessee (ibid) we have held that revenue from trading in commodity is a ‘business income’. The bad debts claimed by the assessee in the normal course of business are allowable in the light of decision of Hon'ble Supreme Court of India in the case of TRF Ltd. 323 ITR 397(SC). The ground No.1 in department’s appeal is consequential to our findings in appeal by the assessee. Hence, ground No.1 raised in the appeal by Revenue is dismissed. 15. In ground No.2 of appeal, the Revenue has assailed assessee’s claim of depreciation on motor car and motor car expenses. We find that this issue has already been decided by t…

Laffans Petrochemicals Ltd, Mumbai vs. Income Tax Officer Ward 10(2) (2), Mumbai

In the result, appeal by the Revenue is dismissed

ITA 299/MUM/2022[2015-16]Status: DisposedITAT Mumbai28 Mar 2023AY 2015-16

Bench: Shri Vikas Awasthy& Shri S.Rifaur Rahmanआअसं.298 से 300/मुं/2022 ("न.व. 2014-15,2015-16 एवं 2017-18)

For Appellant: S/Shri Haridas Bhat & Shekhar GuptaFor Respondent: Shri Manoj Kumar Sinha
Section 43Section 43(5)

…assessee (ibid) we have held that revenue from trading in commodity is a ‘business income’. The bad debts claimed by the assessee in the normal course of business are allowable in the light of decision of Hon'ble Supreme Court of India in the case of TRF Ltd. 323 ITR 397(SC). The ground No.1 in department’s appeal is consequential to our findings in appeal by the assessee. Hence, ground No.1 raised in the appeal by Revenue is dismissed. 15. In ground No.2 of appeal, the Revenue has assailed assessee’s claim of depreciation on motor car and motor car expenses. We find that this issue has already been decided by t…

Laffans Petrochemicals Ltd, Mumbai vs. ACIT Cir -10(2) (1), Mumbai

In the result, appeal by the Revenue is dismissed

ITA 298/MUM/2022[2014-15]Status: DisposedITAT Mumbai28 Mar 2023AY 2014-15

Bench: Shri Vikas Awasthy& Shri S.Rifaur Rahmanआअसं.298 से 300/मुं/2022 ("न.व. 2014-15,2015-16 एवं 2017-18)

For Appellant: S/Shri Haridas Bhat & Shekhar GuptaFor Respondent: Shri Manoj Kumar Sinha
Section 43Section 43(5)

…assessee (ibid) we have held that revenue from trading in commodity is a ‘business income’. The bad debts claimed by the assessee in the normal course of business are allowable in the light of decision of Hon'ble Supreme Court of India in the case of TRF Ltd. 323 ITR 397(SC). The ground No.1 in department’s appeal is consequential to our findings in appeal by the assessee. Hence, ground No.1 raised in the appeal by Revenue is dismissed. 15. In ground No.2 of appeal, the Revenue has assailed assessee’s claim of depreciation on motor car and motor car expenses. We find that this issue has already been decided by t…

ACIT 2 (2)(1), Mumbai vs. Laffans Petrochemicals Ltd., Mumbai

In the result, appeal by the Revenue is dismissed

ITA 2552/MUM/2021[2014-15]Status: DisposedITAT Mumbai28 Mar 2023AY 2014-15

Bench: Shri Vikas Awasthy& Shri S.Rifaur Rahmanआअसं.298 से 300/मुं/2022 ("न.व. 2014-15,2015-16 एवं 2017-18)

For Appellant: S/Shri Haridas Bhat & Shekhar GuptaFor Respondent: Shri Manoj Kumar Sinha
Section 43Section 43(5)

…assessee (ibid) we have held that revenue from trading in commodity is a ‘business income’. The bad debts claimed by the assessee in the normal course of business are allowable in the light of decision of Hon'ble Supreme Court of India in the case of TRF Ltd. 323 ITR 397(SC). The ground No.1 in department’s appeal is consequential to our findings in appeal by the assessee. Hence, ground No.1 raised in the appeal by Revenue is dismissed. 15. In ground No.2 of appeal, the Revenue has assailed assessee’s claim of depreciation on motor car and motor car expenses. We find that this issue has already been decided by t…

Deputy Commissioner of Income Tax, Bangalore vs. M/S. Bharat Infra Tech (P)Ltd, Bangalore

In the result, the appeal in ITA No

ITA 1443/BANG/2014[2008-09]Status: DisposedITAT Bangalore23 Mar 2023AY 2008-09

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Years: 2008-09

For Appellant: Shri Narendra Sharma, AdvocateFor Respondent: Smt. Neera Malhotra, CIT (DR)
Section 139(1)Section 142(1)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment years: 2008-09 The Dy. Commissioner of Vs. M/s Bharat Infra Tech (P) Income Tax, Ltd., No.186, 1st Cross, Hosur Circle-1(2), Bengaluru. Road, Willson Garden, Bangalore. PAN – AACCB 0960 F APPELLANT RESPONDENT CO No.212/Bang/2015 Assessment years: 2008-09 M/s Bharat Infra Tech (P) Vs. The Dy. Commissioner of Ltd., Income Tax, No.186, 1st Cross, Hosur Circle-1(2), Road, Bengaluru. Willson Garden, Bangalore. PAN – AACCB 0960 F APPELLANT RESPONDENT Appellant…

DCIT 1(1)(2), Mumbai vs. Forbes & Company Ltd, Mumbai

In the result, the appeal is allowed for statistical purpose

ITA 4493/MUM/2017[2013-14]Status: DisposedITAT Mumbai20 Mar 2023AY 2013-14

Bench: Shir Pavan Kumar Gadale & Shri Gagan Goyal

For Appellant: Mr.Ketan Ved & Mr.AbdulkadirFor Respondent: Mr, Ankush Kapoor, CIT &
Section 143(1)Section 143(2)Section 14ASection 250Section 35A

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHIR PAVAN KUMAR GADALE, JUDICIAL MEMBER & SHRI GAGAN GOYAL, ACCOUNTANT MEMBER ITA No. 4493/Mum/2017 (A.Y:2013-14) DCIT – 1(1)(2) Vs. Forbes &Company Ltd 579, Aayakar Bhawan, Forbes Bldg, Charanjit MK Road, Rai Marg – 1, Fort, Mumbai -400020. Mumbai – 400001. PAN/GIR No. : AAACF1765A Appellant .. Respondent ITA No. 1682/Mum/2021 (A.Y:2016-17) Forbes & Company Ltd Vs. DCIT – 1(1)(2) Forbes Bldg, Charanjit 579, Aayakar Bhawan, Rai Marg – 1, Fort, MK Road, Mumbai –400001. Mumbai 400020. PAN/GIR No. : AAACF1765A Appellant .. Respondent Revenue by : Mr,…

DCIT - 1 (1) (2), Mumbai vs. Forbes & Company Ltd., Mumbai

In the result, the appeal is allowed for statistical purpose

ITA 1002/MUM/2017[2010-11]Status: DisposedITAT Mumbai17 Mar 2023AY 2010-11

Bench: Shir Pavan Kumar Gadale & Shri Gagan Goyal

For Appellant: Mr.Ketan Ved & Mr.AbdulkadirFor Respondent: Mr, Ankush Kapoor, CIT &
Section 143(1)Section 143(2)Section 14ASection 250Section 35A

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHIR PAVAN KUMAR GADALE, JUDICIAL MEMBER & SHRI GAGAN GOYAL, ACCOUNTANT MEMBER ITA No. 4493/Mum/2017 (A.Y:2013-14) DCIT – 1(1)(2) Vs. Forbes &Company Ltd 579, Aayakar Bhawan, Forbes Bldg, Charanjit MK Road, Rai Marg – 1, Fort, Mumbai -400020. Mumbai – 400001. PAN/GIR No. : AAACF1765A Appellant .. Respondent ITA No. 1682/Mum/2021 (A.Y:2016-17) Forbes & Company Ltd Vs. DCIT – 1(1)(2) Forbes Bldg, Charanjit 579, Aayakar Bhawan, Rai Marg – 1, Fort, MK Road, Mumbai –400001. Mumbai 400020. PAN/GIR No. : AAACF1765A Appellant .. Respondent Revenue by : Mr,…

M/S Olivia Apparels Private Limited, Bangalore vs. The Deputy Commissioner of Income Tax, Central Circle-2(3), Bangalore

In the result, all the appeals filed by the revenue and the assessee are dismissed

ITA 1253/BANG/2013[2007-08]Status: DisposedITAT Bangalore14 Feb 2023AY 2007-08

Bench: Shri N.V. Vasudevan & Ms. Padmavathy S

For Appellant: Shri Balram R. Rao, AdvocateFor Respondent: Shri Gudimella VP Pavan Kumar, Jt.CIT(DR)(ITAT)
Section 132Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND Ms. PADMAVATHY S, ACCOUNTANT MEMBER ITA Nos.1211 to 1212/Bang/2013 Assessment years : 2005-06 & 2006-07 The Deputy Commissioner Vs. M/s. Olivia Apparels Pvt. Ltd., of Income Tax, No.208, West Minister Complex, Central Circle 2(3), Cunningham Road, Bangalore. Bangalore – 560 052. PAN: AAACO 4522F APPELLANT RESPONDENT ITA Nos.1251 to 1253/Bang/2013 Assessment years : 2005-06, 2006-07 & 2007-08 M/s. Olivia Apparels Pvt. Ltd., Vs. The Deputy Commissioner of Bangalore – 560 052. Income Tax, PAN: AAACO 4522F…

M/S Olivia Apparels Private Limited, Bangalore vs. The Deputy Commissioner of Income Tax, Central Circle-2(3), Bangalore

In the result, all the appeals filed by the revenue and the assessee are dismissed

ITA 1252/BANG/2013[2006-07]Status: DisposedITAT Bangalore14 Feb 2023AY 2006-07

Bench: Shri N.V. Vasudevan & Ms. Padmavathy S

For Appellant: Shri Balram R. Rao, AdvocateFor Respondent: Shri Gudimella VP Pavan Kumar, Jt.CIT(DR)(ITAT)
Section 132Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND Ms. PADMAVATHY S, ACCOUNTANT MEMBER ITA Nos.1211 to 1212/Bang/2013 Assessment years : 2005-06 & 2006-07 The Deputy Commissioner Vs. M/s. Olivia Apparels Pvt. Ltd., of Income Tax, No.208, West Minister Complex, Central Circle 2(3), Cunningham Road, Bangalore. Bangalore – 560 052. PAN: AAACO 4522F APPELLANT RESPONDENT ITA Nos.1251 to 1253/Bang/2013 Assessment years : 2005-06, 2006-07 & 2007-08 M/s. Olivia Apparels Pvt. Ltd., Vs. The Deputy Commissioner of Bangalore – 560 052. Income Tax, PAN: AAACO 4522F…

M/S. Olivia Apparels Private Limited, Bangalore vs. The Deputy Commissioner of Income Tax, Central Circle-2(3), Bangalore

In the result, all the appeals filed by the revenue and the assessee are dismissed

ITA 1251/BANG/2013[2005-06]Status: DisposedITAT Bangalore14 Feb 2023AY 2005-06

Bench: Shri N.V. Vasudevan & Ms. Padmavathy S

For Appellant: Shri Balram R. Rao, AdvocateFor Respondent: Shri Gudimella VP Pavan Kumar, Jt.CIT(DR)(ITAT)
Section 132Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND Ms. PADMAVATHY S, ACCOUNTANT MEMBER ITA Nos.1211 to 1212/Bang/2013 Assessment years : 2005-06 & 2006-07 The Deputy Commissioner Vs. M/s. Olivia Apparels Pvt. Ltd., of Income Tax, No.208, West Minister Complex, Central Circle 2(3), Cunningham Road, Bangalore. Bangalore – 560 052. PAN: AAACO 4522F APPELLANT RESPONDENT ITA Nos.1251 to 1253/Bang/2013 Assessment years : 2005-06, 2006-07 & 2007-08 M/s. Olivia Apparels Pvt. Ltd., Vs. The Deputy Commissioner of Bangalore – 560 052. Income Tax, PAN: AAACO 4522F…

The Deputy Commissioner of Income Tax, Central Circle-2(3), Bangalore vs. M/S Oliviya Apparels Private Limited, Bangalore

In the result, all the appeals filed by the revenue and the assessee are dismissed

ITA 1212/BANG/2013[2006-07]Status: DisposedITAT Bangalore14 Feb 2023AY 2006-07

Bench: Shri N.V. Vasudevan & Ms. Padmavathy S

For Appellant: Shri Balram R. Rao, AdvocateFor Respondent: Shri Gudimella VP Pavan Kumar, Jt.CIT(DR)(ITAT)
Section 132Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND Ms. PADMAVATHY S, ACCOUNTANT MEMBER ITA Nos.1211 to 1212/Bang/2013 Assessment years : 2005-06 & 2006-07 The Deputy Commissioner Vs. M/s. Olivia Apparels Pvt. Ltd., of Income Tax, No.208, West Minister Complex, Central Circle 2(3), Cunningham Road, Bangalore. Bangalore – 560 052. PAN: AAACO 4522F APPELLANT RESPONDENT ITA Nos.1251 to 1253/Bang/2013 Assessment years : 2005-06, 2006-07 & 2007-08 M/s. Olivia Apparels Pvt. Ltd., Vs. The Deputy Commissioner of Bangalore – 560 052. Income Tax, PAN: AAACO 4522F…

The Deputy Commissioner of Income Tax, Central Circle-2(3), Bangalore vs. M/S Oliviya Apparels Private Limited, Bangalore

In the result, all the appeals filed by the revenue and the assessee are dismissed

ITA 1211/BANG/2013[2005-06]Status: DisposedITAT Bangalore14 Feb 2023AY 2005-06

Bench: Shri N.V. Vasudevan & Ms. Padmavathy S

For Appellant: Shri Balram R. Rao, AdvocateFor Respondent: Shri Gudimella VP Pavan Kumar, Jt.CIT(DR)(ITAT)
Section 132Section 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND Ms. PADMAVATHY S, ACCOUNTANT MEMBER ITA Nos.1211 to 1212/Bang/2013 Assessment years : 2005-06 & 2006-07 The Deputy Commissioner Vs. M/s. Olivia Apparels Pvt. Ltd., of Income Tax, No.208, West Minister Complex, Central Circle 2(3), Cunningham Road, Bangalore. Bangalore – 560 052. PAN: AAACO 4522F APPELLANT RESPONDENT ITA Nos.1251 to 1253/Bang/2013 Assessment years : 2005-06, 2006-07 & 2007-08 M/s. Olivia Apparels Pvt. Ltd., Vs. The Deputy Commissioner of Bangalore – 560 052. Income Tax, PAN: AAACO 4522F…