How many judgments cite Triune Energy Services (P.) Ltd. v. DCIT?

42 judgments on BharatTax cite Triune Energy Services (P.) Ltd. v. DCIT (65 Taxmann.com 288), spanning 2016 to 2025.

Which sections of the Income Tax Act does Triune Energy Services (P.) Ltd. v. DCIT come up under?

It is most often cited in judgments turning on Section 32(1)(ii), Section 250, Section 143(3), Section 115JB, Section 139(5), Section 143(2).

Triune Energy Services (P.) Ltd. v. DCIT

65 Taxmann.com 288High Court2016#2798 most cited

What is Triune Energy Services (P.) Ltd. v. DCIT authority for?

When a business is purchased as a going concern, the consideration paid in excess of the value of its tangible assets is classified as goodwill, which is an intangible asset eligible for depreciation without needing a separate valuation.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2025.

Also referred to as

Triune Energy Services (P.) Ltd. v. DCIT · 65 Taxmann.com 288 · Section 32(1)(ii) · depreciation on goodwill · intangible asset · purchase of going concern · excess consideration · slump sale · business transfer agreement · goodwill valuation

Sections most often in play

Section 32(1)(ii)Section 250 Section 143(3)Section 115JB Section 139(5)Section 143(2)Section 234A Section 234B

Issues it is cited on

section 132(2)section 132(1)(a)business transfer agreement illegal payment depreciation on goodwill goodwill arising on amalgamation section 32(1)(ii)section 47 slump sale section 50b going concern commercial rights

Judgments citing Triune Energy Services (P.) Ltd. v. DCIT

Dy CIT Circle- 12(1)(1), Mumbai vs. M/S Archroma India Pvt Ltd., Thane

In the result, appeal filed by the revenue is dismissed

ITA 590/MUM/2020[2016-17]Status: DisposedITAT Mumbai29 Jun 2022AY 2016-17

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Bledcit – Circle – 12(1)(1) V. M/S. Archroma India Pvt. Ltd., Room No. 128C, 1St Floor 9Th Floor, D Building Aayakar Bhavan, M.K. Road Mbc Park, Ghodbunder Road Mumbai - 400020 Kasawadavali, Thane Mumbai - 400615 Pan: Aaaca8270F (Appellant) (Respondent) Assessee By : Shri Madhur Agrawal Department By : Ms. Shailaja Rai

For Appellant: Shri Madhur AgrawalFor Respondent: Ms. Shailaja Rai

Section 170Section 2(42)Section 2(42)(C)Section 32Section 32(1)(ii)Section 50BSection 5O

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, HON'BLE JUDICIAL MEMBER DCIT – Circle – 12(1)(1) v. M/s. Archroma India Pvt. Ltd., Room No. 128C, 1st Floor 9th Floor, D Building Aayakar Bhavan, M.K. Road MBC Park, Ghodbunder Road Mumbai - 400020 Kasawadavali, Thane Mumbai - 400615 PAN: AAACA8270F (Appellant) (Respondent) Assessee by : Shri Madhur Agrawal Department by : Ms. Shailaja Rai Date of Hearing : 07.06.2022 Date of Pronouncement : 29.06.2022 O R D E R PER S. RIFAUR RAHMAN (AM) 1. This appeal is filed by the R…

Avis Hospitals India Limited, Hyderabad vs. Asst. Commissioner of Income Tax, Circle-1(1), Hyderabad

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

ITA 1390/HYD/2019[2016-17]Status: DisposedITAT Hyderabad27 Jun 2022AY 2016-17

Bench: Shri Rama Kanta Panda & Shri K. Narasimha Charyassessment Year: 2016-17 M/S. Avis Hospitals India Vs. The Acit,Circle-1(1) Limited Hyderabad-500 029 8-3-598/A/5, Road No.10 Banjara Hills Hyderabad-500 033

For Appellant: Shri M.V.PrasadFor Respondent: Shri Rohit Mujumdar

Section 32Section 32(1)(ii)Section 43(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ B ‘ Bench, Hyderabad Before Shri Rama Kanta Panda, Accountant Member AND Shri K. Narasimha Chary, Judicial Member Assessment Year: 2016-17 M/s. AVIS Hospitals India Vs. The ACIT,Circle-1(1) Limited Hyderabad-500 029 8-3-598/A/5, Road No.10 Banjara Hills Hyderabad-500 033 PAN : AAICA9688H (Appellant) (Respondent) Assessee by: Shri M.V.Prasad Revenue by: Shri Rohit Mujumdar Date of hearing: 23.05.2022 Date of pronouncement: 27. 06.2022 O R D E R Per Shri Rama Kanta Panda, A.M. This appeal filed by the assessee is directed against the order dated 21.06.2019 of t…

M/S I & B Seeds Private Limited, Bangalore vs. Deputy Commissioner of Income Tax Circle-3(1)(1), Bangalore

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

ITA 3415/BANG/2018[2015-16]Status: DisposedITAT Bangalore15 Jun 2022AY 2015-16

Bench: Shri Chandra Poojari & Shri George George K.Assessment Year: 2015-16

For Appellant: Shri Nitish Ranjan, A.RFor Respondent: Shri Sankar Ganesh K, D.R

Section 43(1)

…ITA No.3415/Bang/2018 M/s. I&B Seeds Private Limited, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND Shri GEORGE GEORGE K., JUDICIAL MEMBER Assessment Year: 2015-16 M/s. I&B Seeds Private Limited No.15/3A, Noojibail Nursery Dr. Vishnuvardhan Road Deputy Commissioner of Ganakallu Village Income-tax Vs. Kengeri Post Circle-3(1)(1) Bengaluru 560 060 Bangalore PAN NO : AADCI6256N APPELLANT RESPONDENT Appellant by : Shri Nitish Ranjan, A.R. Respondent by : Shri Sankar Ganesh K, D.R. Date of Hearing : 19.05.2022 Date of Pronouncement : 15.…

Dadha Pharma Distribution Private Limited, Chennai vs. Dc/ACIT(OSD), Chennai

The appeal stands allowed in terms of our above order

ITA 13/CHNY/2021[2016-17]Status: DisposedITAT Chennai05 May 2022AY 2016-17

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Written SubmissionsFor Respondent: Shri ARV Sreenivasan (Addl.CIT) – Ld. Sr. DR

Section 143(3)

…see has paid lump sum consideration of Rs.735 Lacs. Therefore, the observation of Ld. CIT(A) that the assessee has not purchased the goodwill, is not a correct observation. The case law of Hon’ble Delhi High Court in Triune Energy Services (P.) Ltd. V/s DCIT (65 Taxmann.com 288) squarely apply to the facts of assessee’s case. In this case, it was held by Hon’ble Court that where the assessee purchased business as going concern, consideration paid in excess of value of tangible assets was classifiable as goodwill eligible for depreciation. The further exercise to value goodwill was not warranted. Accordingly, we d…

DCIT, New Delhi vs. M/S Glf Lifestyle Pvt. Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 4556/DEL/2016[2012-13]Status: DisposedITAT Delhi09 Dec 2021AY 2012-13

Bench: Shri G.S.Pannu & Shri Kul Bharat[Assessment Year : 2012-13] Dcit, Vs Glf Lifestyle Pvt.Ltd., Circle-10(1), Flat No.3A/1, Taj Apartment, C.R.Building, Rao Tula Ram Marg, New Delhi-110002. New Delhi-110002. Pan-Aaecg3087E Appellant Respondent Appellant By Shri Ved Jain, Adv. Respondent By Shri Umesh Takyar, Sr.Dr Date Of Hearing 03.11.2021 Date Of Pronouncement 09.12.2021

Section 143(3)Section 32(1)Section 32(1)(ii)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “C” BENCH: NEW DELHI (THROUGH VIDEO CONFERENCING) BEFORE SHRI G.S.PANNU, PRESIDENT & SHRI KUL BHARAT, JUDICIAL MEMBER [Assessment Year : 2012-13] DCIT, vs GLF Lifestyle Pvt.Ltd., Circle-10(1), Flat No.3A/1, Taj Apartment, C.R.Building, Rao Tula Ram Marg, New Delhi-110002. New Delhi-110002. PAN-AAECG3087E APPELLANT RESPONDENT Appellant by Shri Ved Jain, Adv. Respondent by Shri Umesh Takyar, Sr.DR Date of Hearing 03.11.2021 Date of Pronouncement 09.12.2021 ORDER PER KUL BHARAT, JM : The present appeal filed by the Revenue for the assessment year 2012-13 is directed ag…

Troikaa Pharmaceuticlas Limited, Ahmedabad vs. The Pr. CIT-3, Ahmedabad

ITA 55/AHD/2021[2016-17]Status: DisposedITAT Ahmedabad18 Nov 2021AY 2016-17

For Appellant: Shri Dhiren Shah &For Respondent: Shri Vinod Tanwani, CIT-D.R

Section 143(3)Section 263Section 263(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH (Conducted Through Virtual Court) Before: Shri Mahavir Prasad, Judicial Member And Shri Amarjit Singh, Accountant Member ITA Nos. 55 & 56/Ahd/2021 Assessment Year 2016-17 & 2017-2018 Troikaa Pharmaceuticals The PCIT, Ltd. Commerce House-1, Ahmedabad-3 Opp: Rajvansh Apartment, Vs (Respondent) Judges Bunglow Road, Ahmedabad PAN: AABCT6866H (Appellant) Revenue by: Shri Vinod Tanwani, CIT-D.R. Assessee by: Shri Dhiren Shah & Shri Nupur Shah, A.Rs. Date of hearing : 17-09-2021 Date of pronouncement : 17-11-2021 आदेश/ORDER PER : AMARJIT SINGH, ACCOUN…

M/S. Tuv Rheinland Nife Academy Private Limited, Bangalore vs. The Assistant Commissioner of Income Tax, Circle- 7(1)(1), Bangalore

In the result, the appeal of the assessee is treated as partly allowed

ITA 2633/BANG/2019[2016-17]Status: DisposedITAT Bangalore01 Nov 2021AY 2016-17

Bench: Shri B. R. Baskaran & Smt. Beena Pillaiassessment Year: 2016-17

For Appellant: Smt. Kavitha Paramesh, A.RFor Respondent: Shri Muzaffar Hussain &

Section 170Section 201Section 32(1)Section 40Section 47

…h Accounting Standard-10 issued by Institute of Chartered Accountants of India. The Ld. A.R. submitted that this principle was appreciated by Hon’ble Delhi High Court in the case of Truine Energy Services Pvt. Ltd. Vs. Deputy Commissioner of Income-tax (2016) 65 Taxmann.com 288. The Ld. A.R. submitted that the A.O. had placed reliance on the decision rendered by Mumbai Bench of Tribunal in the case of Toyo Engineering India Pvt. Ltd. (supra). She submitted that the above said decision is distinguishable on facts. She submitted that the above said decision rendered by Mumbai Tribunal was distinguished by Chennai B…

L, Oreal India Pvt. Ltd., Mumbai vs. DCIT, Circle 7 (1)(2), Mumbai

In the result, this ground of appeal allowed for statistical purpose

ITA 7204/MUM/2019[2015-16]Status: DisposedITAT Mumbai27 Jul 2020AY 2015-16

Bench: Shri R.C. Sharma & Shri Pawan Singhl‟Oreal India Pvt. Ltd. Dcit Circle-7(1)(2) A-Wing, 8Th Floor, Marathon Aayakar Bhavan, Futurex, N.M. Joshi Marg, M.K. Road, Lower Parel, Mumbai-400013. Mumbai-400020. Vs. Pan: Aaacl0738K Appellant Respondent Appellant By : Shri Neeraj Seth (Ar) Respondent By : Shri Anand Mohan (Cit-Dr) Date Of Hearing : 03.07.2020 Date Of Pronouncement : 27 .07.2020 Order Under Section 254(1)Of Income Tax Act

For Appellant: Shri Neeraj Seth (AR)For Respondent: Shri Anand Mohan (CIT-DR)

Section 143(3)Section 254(1)Section 4Section 92Section 92BSection 92C

…IN THE INCOME-TAX APPELLATE TRIBUNAL “K” BENCH MUMBAI BEFORE SHRI R.C. SHARMA, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER L‟Oreal India Pvt. Ltd. DCIT Circle-7(1)(2) A-Wing, 8th Floor, Marathon Aayakar Bhavan, Futurex, N.M. Joshi Marg, M.K. Road, Lower Parel, Mumbai-400013. Mumbai-400020. Vs. PAN: AAACL0738K Appellant Respondent Appellant by : Shri Neeraj Seth (AR) Respondent by : Shri Anand Mohan (CIT-DR) Date of Hearing : 03.07.2020 Date of Pronouncement : 27 .07.2020 ORDER UNDER SECTION 254(1)OF INCOME TAX ACT PER PAWAN SINGH, JUDICIAL MEMBER; 1. This appeal by assessee is directed agains…

ACIT, Circle - 11(2), Kolkata vs. M/S. Shristi Infrastructure Development Corporation Ltd., Kolkata

Appeal is dismissed

ITA 881/KOL/2019[2012-13]Status: DisposedITAT Kolkata31 Dec 2019AY 2012-13

Bench: Shri S. S. Godara, Jm & Dr. A. L. Saini, Am आयकर अपीलसं./I.T.A No.881/Kol/2019 ("नधा"रण वष" / Assessment Year: 2012-13) Acit, Circle-11(2), Kolkata. Vs. M/S. Shristi Infrastructure Pvt. Ltd. Plot No.X-1,2 & 3, Block-Ep, Sector-V, Salt Lake City, Kolkata – 700091. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aabcp5074F (Appellant) .. (Respondent) Appellant By : Smt. Ranu Biswas, Addl. Cit Respondent By : Shri Sunil Surana, Fca सुनवाईक"तार"ख/ Date Of Hearing : 16/12/2019 घोषणाक"तार"ख/Date Of Pronouncement : 31/12/2019 आदेश / O R D E R Per Shri S. S. Godara: This Assessee’S Appeal For Assessment Year 2012-13 Arises Against The Commissioner Of Income Tax (A) - 4, Kolkata Dated 26.12.2018 Passed In Case No.738/Cit(A)-4/2015-16 Involving Proceedings U/S 143(3) Of The Income Tax Act, 1961 (In Short ‘The Act’). Heard Both The Parties. Case File Perused.

For Appellant: Smt. Ranu Biswas, Addl. CITFor Respondent: Shri Sunil Surana, FCA

Section 143(3)Section 32(1)

…of Supreme Court has also been followed in the following decisions wherein it was held that depreciation is allowable on goodwill arising on merger: - DCIT vs. Worldwide Media [2014] 43 Taxmann.com 18-Mum ITAT - Triune Energy Services (P) Ltd.-vs DCIT, [2016] 65 Taxmann.com 288-Del HC) - Cyber India online ltd. vs ACIT [2014] 42 Taxmann. Com 108 We note Assessing Officer has disallowed the depreciation on goodwill merely on the ground that the goodwill is not reflected in the post-merger audited financial statement and the tax audit report of the assessee. In this regard, the assessee has submitted that post appr…

Dy. Commissioner of Income Tax, Circle-16(2), Hyderabad vs. Mylan Laboratories Limited, Hyderabad

In the result, appeal of the assessee is partly allowed

ITA 12/HYD/2019[2014-15]Status: DisposedITAT Hyderabad13 Nov 2019AY 2014-15

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahman

For Respondent: Sh. YVST Sai, D.R

Section 251Section 28Section 32Section 32(1)Section 37(1)Section 43(1)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD ‘A’ BENCH : Hyderabad Before Smt. P. Madhavi Devi, Judicial Member And Shri S. Rifaur Rahman, Accountant Member ITA No. 2335/Hyd./2018 Assessment Year: 2014-15 Mylan Laboratories Limited. Vs. Dy.CIT, Circle 16(2) Hyderabad Hyderabad. PAN: AADCM3491M (Appellant) (Respondent) ITA No. 12/Hyd./2019 Assessment Year: 2014-15 Dy.CIT, Circle 16(2) vs. Mylan Laboratories Limited. 2nd Floor, B Block, Plot No.564/A/22, Road no.92 I.T.Towers, A.C.Guards, Jubilee Hills Masab Tank Hyderabad 500 034. Hyderabad & (Appellant) (Respondent) For Revenue: Sh. YVST Sai, D.R. For…

Mylan Laboratories Limited, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-16(2), Hyderabad

In the result, appeal of the assessee is partly allowed

ITA 2335/HYD/2018[2014-15]Status: DisposedITAT Hyderabad13 Nov 2019AY 2014-15

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahman

For Respondent: Sh. YVST Sai, D.R

Section 251Section 28Section 32Section 32(1)Section 37(1)Section 43(1)Section 68

Grindwell Norton Ltd, Mumbai vs. DCIT 1(3)(2), Mumbai

In the result, appeal of the assessee is partly allowed and appeal of the Revenue is dismissed

ITA 404/MUM/2017[2011-12]Status: DisposedITAT Mumbai12 Apr 2019AY 2011-12

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Blea.C.I.T – 9(3)(2) V. M/S Grindwell Norton Ltd., 418, 4Th Floor, Leela Business Park, 5Th Level, Aayakar Bhavan, M.K. Road, Andheri Kurla Road Mumbai-400 020 Mumbai – 400 099 Pan: Aaacg 8725 B (Appellant) (Respondent) M/S Grindwell Norton Ltd., Dy. Commissioner Of Income-Tax -1(3)(2) V. Room No. 535, 5Th Floor, Kalyaniwalla & Mistry Llp, Aayakar Bhavan, M.K. Road, Army & Navy Building, Mumbai-400 020 3Rd Floor, 148 M.G. Road, Fort, Mumbai – 400 001 Pan: Aaacg 8725 B (Appellant) (Respondent) Assessee By : Shri Akram Khan Department By : Shri Kiran Unavekar

For Appellant: Shri Akram KhanFor Respondent: Shri Kiran Unavekar

Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI RAJESH KUMAR, HON'BLE ACCOUNTANT MEMBER A.C.I.T – 9(3)(2) v. M/s Grindwell Norton Ltd., 418, 4th Floor, Leela Business Park, 5th Level, Aayakar Bhavan, M.K. Road, Andheri Kurla Road Mumbai-400 020 Mumbai – 400 099 PAN: AAACG 8725 B (Appellant) (Respondent) M/s Grindwell Norton Ltd., Dy. Commissioner of Income-tax -1(3)(2) v. Room No. 535, 5th Floor, Kalyaniwalla & Mistry LLP, Aayakar Bhavan, M.K. Road, Army & Navy Building, Mumbai-400 020 3rd Floor, 148 M.G. Road, Fort, Mumbai – 400 001 PAN: AAA…

Acie 9(3)(2), Mumbai vs. Grindwell Norton Ltd, Mumbai

In the result, appeal of the assessee is partly allowed and appeal of the Revenue is dismissed

ITA 347/MUM/2017[2011-12]Status: DisposedITAT Mumbai12 Apr 2019AY 2011-12

For Appellant: Shri Akram KhanFor Respondent: Shri Kiran Unavekar

Section 143(3)Section 14A

Grindwell Norton Ltd, Mumbai vs. Joint Commissioner of Income Tax-1(1), Mumbai

In the result, assessee’s appeal is partly allowed and Revenue’s appeal is dismissed

ITA 5479/MUM/2017[2012-13]Status: DisposedITAT Mumbai02 Apr 2019AY 2012-13

Bench: Shri Shamim Yahya (Am) & Shri Amarjit Singh (Jm)

Section 14A

…THE INCOME TAX APPELLATE TRIBUNAL “G” Bench, Mumbai Before Shri Shamim Yahya (AM) & Shri Amarjit Singh (JM) I.T.A. No. 5479/Mum/2017 (Assessment Year 2012-13) Grindwell Norton Ltd. JCIT-1(1) Vs. C/o. Kalyaniwalla & Mistry LLP Room No. 538 Esplanade House Aayakar Bhavan 2nd Floor, 29, Hazarimal M.K. Road Somani Marg, Fort Mumbai-400 020. Mumbai-400 001 (Appellant) (Respondent) I.T.A. No. 5531/Mum/2017 (Assessment Year 2012-13) DCIT-9(3)(2) Grindwell Norton Ltd. Vs. Room No. 418 C/o. Kalyaniwalla & Aayakar Bhavan Mistry LLP M.K. Road Esplanade House Mumbai-400 020 2nd Floor, 29, Hazarimal Somani Marg, Fort Mu…

Grindwell Norton Ltd, Mumbai vs. DCIT (OSD)-1, Mumbai

In the result, the appeal of the assessee is hereby ordered to be allowed

ITA 3589/MUM/2016[2010-11]Status: DisposedITAT Mumbai30 Aug 2018AY 2010-11

Bench: Shri B. R. Baskaran, Am & Shri Amarjit Singh, Jm आयकरअपीलसं/I.T.A. No.3589/M/2016 (निर्धारणवर्ा / Assessment Year: 2010-11) Grindwell Norton Ltd. बिधम/ Dcit (Osd)-1 Room Kalyaniwalla & Mistry, No.579, 5Th Floor, Aayakar Vs. Army & Navy Building, 3Rd Bhavan, M.K. Marg, Floor, 148 M.G. Road, Fort, Mumbai-400020. Mumbai-400001. स्थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aaacg8752B (अपीलाथी/Appellant) .. (प्रत्यथी /Respondent)

For Appellant: Mr. Akram KhanFor Respondent: Shri M. V. Rajguni (Sr.DR)

Section 14ASection 32Section 92B

…IN THE INCOME TAX APPELLATE TRIBUNAL“K” BENCH, MUMBAI BEFORE SHRI B. R. BASKARAN, AM AND SHRI AMARJIT SINGH, JM आयकरअपीलसं/I.T.A. No.3589/M/2016 (निर्धारणवर्ा / Assessment Year: 2010-11) Grindwell Norton Ltd. बिधम/ DCIT (OSD)-1 Room Kalyaniwalla & Mistry, No.579, 5th Floor, Aayakar Vs. Army & Navy Building, 3rd Bhavan, M.K. Marg, Floor, 148 M.G. Road, Fort, Mumbai-400020. Mumbai-400001. स्थायीलेखासं./जीआइआरसं./PAN/GIR No. : AAACG8752B (अपीलाथी/Appellant) .. (प्रत्यथी /Respondent) Assessee by: Mr. Akram Khan Department by: Shri M. V. Rajguni (Sr.DR) सुनवाईकीतारीख / Date of Hearing: 01.06.2018 घोषणाकीतारीख /Date…

Pitney Bowes India (P) Ltd., New Delhi vs. DCIT, New Delhi

In the result, out of the five appeals of the assessee, the ITA Nos

ITA 289/DEL/2013[2005-06]Status: DisposedITAT Delhi29 May 2017AY 2005-06

Bench: Sh. I.C. Sudhir & Sh. O.P. Kant

Section 143(3)Section 147Section 32

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’, NEW DELHI BEFORE SH. I.C. SUDHIR, JUDICIAL MEMBER AND SH. O.P. KANT, ACCOUNTANT MEMBER ITA Nos. 289 to 293/Del/2013 Assessment Years: 2005-06 to 2009-10 Vs. DCIT, Circle-14(1) / Addl.CIT, M/s. Pitney Bowes India (P) Ltd., 2nd Floor, 45, Okhla Industrial Range-14 / Income Tax Officer, Estate, Phase-III, New Delhi Ward -14(3), New Delhi PAN : AADCP3417C (Appellant) (Respondent) Appellant by S/sh. G.C. Srivastava, Adv.; Manoneet Dalal, Adv.; Anubhav Jain and Anshul Kumar, CA Respondent by Sh. F.R. Meena, Sr.DR Date of hearing 30.03.2017 Date of pronouncement 29.…

M/S Samsung R & D Institute India Bangalore Private Limited, Bangalore vs. Addl C.I.T., Bangalore

In the result, the appeal of the Revenue is partly allowed for

ITA 55/BANG/2015[2009-10]Status: DisposedITAT Bangalore03 Mar 2017AY 2009-10

Bench: Shri A.K Garodiashri Laliet Kumarit(Tp)A No.55//Bang/2015 (Asst. Year 2009-10) M/S Samsung R&D Institute India Bangalore Pvt. Ltd., Bangalore. . Appellant Aaics 6290F. Vs. The Dy. Commissioner Of Income-Tax, Circle-6(1)(1), Bengaluru. . Respondent It(Tp)A No.60//Bang/2015 (Asst. Year 2009-10)

For Respondent: Shri Kapil Hirani, C.A Respondent by : Shri Neera Malhotra, CIT

…IN THE INCOME TAX APPELLATE TRIBUNAL, BANGALORE BENCH, ‘B’, BANGALORE BEFORE SHRI A.K GARODIA, ACCOUNTANT MEMBER SHRI LALIET KUMAR, JUDICIAL MEMBER IT(TP)A No.55//Bang/2015 (Asst. Year 2009-10) M/s Samsung R&D Institute India Bangalore Pvt. Ltd., Bangalore. . Appellant AAICS 6290F. Vs. The Dy. Commissioner of Income-tax, Circle-6(1)(1), Bengaluru. . Respondent IT(TP)A No.60//Bang/2015 (Asst. Year 2009-10) The Dy. Commissioner of Income-tax, Circle-6(1)(1), Bengaluru. . Appellant Vs. M/s Samsung R&D Institute India Bangalore Pvt. Ltd., Bangalore. . Respondent Revenue by : Shri Kapil Hirani, C.A Responden…

Grindewell Norton Ltd, Mumbai vs. Addl CIT 1(1), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 523/MUM/2014[2009-10]Status: DisposedITAT Mumbai30 Sept 2016AY 2009-10

Bench: Shri G.S. Pannu & Shri Ravish Sood: (A.Y : 2009-10)

For Appellant: Shri M.M. Golvala &For Respondent: Shri N. Padmanabham

Section 143(3)Section 14ASection 28Section 32

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI RAVISH SOOD, JUDICIAL MEMBER : (A.Y : 2009-10) M/s. Grindwell Norton Ltd., Vs. Addl. CIT-1(1), Kalyaniwalla & Mistry Mumbai (Respondent) Army & Navy Building, 3rd floor, 148, M.G. Road, Fort, Mumbai 400 001 (Appellant) PAN : AAACG8752B Assessee by : Shri M.M. Golvala & Shri Akram Khan Revenue by : Shri N. Padmanabham Date of Hearing : 23/08/2016 Date of Pronouncement : 30/09/2016 O R D E R PER G.S. PANNU, AM : This appeal by the assessee is directed against the order of CIT(A)-15, Mumbai dated…

Frankin Templeton Asset Management (I) P. Ltd, Mumbai vs. Asst CIT Cen Cir 34, Mumbai

In the result, the appeal filed by the Assessee is partly allowed

ITA 4068/MUM/2011[2005-06]Status: DisposedITAT Mumbai03 Aug 2016AY 2005-06

Bench: Shri Amit Shukla & Shri Ashwani Tanejaassessment Year: 2005-06 Franklin Templeton Asset Acit 34, Management (I) P. Ltd. R.No.104, Aayakar बनाम/ Indiabulls Finance Centre, Bhavan, M.K. Road, Vs. Tower-2, 12Th & 13Th Floor, Mumbai-20 Senapati Bapat Marg, Elphinstone (W), Mumbai -400 013 (Revenue) (Respondent ) P.A. No.Aaact1609B Assessee By Shri F.V. Irani (Ar) Revenue By Shri G.M. Doss (Cit-Dr)

Section 143(3)Section 263

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,F ,मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “F”, MUMBAI "ी अ"मत शु"ला, "या"यक सद"य एवं "ी अ"वनी तनेजा, लेखा सद"य, के सम" Before Shri Amit Shukla, Judicial Member, and Shri Ashwani Taneja, Accountant Member Assessment Year: 2005-06 Franklin Templeton Asset ACIT 34, Management (I) P. Ltd. R.NO.104, Aayakar बनाम/ Indiabulls Finance Centre, Bhavan, M.K. Road, Vs. Tower-2, 12th and 13th Floor, Mumbai-20 Senapati Bapat Marg, Elphinstone (W), Mumbai -400 013 (Revenue) (Respondent ) P.A. No.AAACT1609B Assessee by Shri F.V. Irani (AR) Revenue by Shri G.M. Doss (CIT-DR)…

Grindwell Norton Ltd., Mumbai vs. Addl.Comm.of Income Tax-1(1), Mumbai

In the result, appeals filed by the assessee are partly allowed and appeal filed by the Revenue is dismissed

ITA 5800/MUM/2013[2008-09]Status: DisposedITAT Mumbai27 Jul 2016AY 2008-09

Bench: Shri Amit Shukla & Shri Ashwani Tanejaassessment Year: 2007-08

Section 143(3)Section 144C(3)(a)Section 14ASection 28Section 32Section 41(1)

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,G ,मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “G”, MUMBAI "ी अ"मत शु"ला, "या"यक सद"य एवं "ी अ"वनी तनेजा, लेखा सद"य, के सम" Before Shri Amit Shukla, Judicial Member, and Shri Ashwani Taneja, Accountant Member Assessment Year: 2007-08 Grindwell Norton Ltd., Addl. CIT 1(1) Kalyaniwall & Mistry, Aayakar Bhavan, 5th बनाम/ Army & Navy Building, 3rd Floor, Vs. Floor, 148 M.G. Road, Fort, Mumbai-400020 Mumbai-400001 (Assessee) (Revenue) P.A. No.AAACG8725B Assessment Year: 2008-09 Grindwell Norton Ltd., Addl. CIT 1(1) Kalyaniwall & Mistry, Aayakar Bhavan, 5th बनाम/ Army…