Twin Earth Securities (P.) Ltd. v. ACIT

158 ITD 764Income Tax Appellate Tribunal2016#13145 most cited
8

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2017 to 2022.

Also reported as

66 Taxmann.com 258

Judgments citing Twin Earth Securities (P.) Ltd. v. ACIT

Rosy Blue Securities P.Ltd, Mumbai vs. Addl CIT RG 4(2), Mumbai

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

ITA 3509/MUM/2012[2008-09]Status: DisposedITAT Mumbai06 Apr 2022AY 2008-09

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Pavan Kumar Gadale, Hon'Blem/S. Rosy Blue Securities Pvt. Ltd., V. Addl. Cit – Range – 4(2) 154/C, Mittal Court Aayakar Bhavan, M.K. Road Nariman Point, Mumbai -400021 Mumbai - 400020 Pan: Aaacr4082Q

For Appellant: Shri Nitesh JoshiFor Respondent: Shri S.N. Kabra
Section 32Section 55(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, HON'BLE JUDICIAL MEMBER M/s. Rosy Blue Securities Pvt. Ltd., v. Addl. CIT – Range – 4(2) 154/C, Mittal Court Aayakar Bhavan, M.K. Road Nariman Point, Mumbai -400021 Mumbai - 400020 PAN: AAACR4082Q (Appellant) (Respondent) Assessee by : Shri Nitesh Joshi Department by : Shri S.N. Kabra Date of Hearing : 28.01.2022 Date of Pronouncement : 06.04.2022 O R D E R PER S. RIFAUR RAHMAN (AM) 1. This appeal is filed by the assessee against order of the Learned Commissioner of Incom…

Shivnarayan Nemani Shares & Stock Brokers P. Ltd., Mumbai vs. D.C.I.T. Circle 4(2), Mumbai

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 2522/MUM/2012[2008-09]Status: DisposedITAT Mumbai08 Oct 2021AY 2008-09

Bench: Shri M. Balaganesh, Am & Shri Amarjit Singh, Jm (Hearing Through Video Conferencing Mode) आयकर अपील सं/ I.T.A. No. 2522/Mum/2012 (निर्धारण वर्ा / Assessment Year: 2008-09) M/S. Shivnarayan Nemani बिधम/ Dcit, Circle-4(2) Shares & Stock Brokers P. Mumbai Vs. Ltd. 9/43, Bhupen Chambers, 2Nd Floor, Dalal Street Mumbai- 400023. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aadcs3296C (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Mayank Chauhan (Ar) Revenue By: Shri Rohit Kumar (Dr) सुनवाई की तारीख / Date Of Hearing: 07/09/2021 घोषणा की तारीख /Date Of Pronouncement: 08/10/2021 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Present Appeal Against The Order Dated 20.01.2012 Passed By The Commissioner Of Income Tax (Appeals)-09, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y. 2008-09. 2. The Assessee Has Raised The Following Grounds: - “1(A). On The Facts & In The Circumstances Of The Case & In Law, The Learned Commissioner Of Income-Tax(Appeals) Erred In Confirming The Disallowance Of Additional Amount Of Rs.2,98,258/- Under The Provisions Of Section 14A R.W.R. 8D Of The Income Tax Rules

For Appellant: Shri Mayank Chauhan (AR)For Respondent: Shri Rohit Kumar (DR)
Section 14ASection 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI M. BALAGANESH, AM AND SHRI AMARJIT SINGH, JM (Hearing through Video Conferencing Mode) आयकर अपील सं/ I.T.A. No. 2522/Mum/2012 (निर्धारण वर्ा / Assessment Year: 2008-09) M/s. Shivnarayan Nemani बिधम/ DCIT, Circle-4(2) Shares & Stock Brokers P. Mumbai Vs. Ltd. 9/43, Bhupen Chambers, 2nd Floor, Dalal Street Mumbai- 400023. स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AADCS3296C (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee by: Shri Mayank Chauhan (AR) Revenue by: Shri Rohit Kumar (DR) सुनवाई की तारीख / Date of Hearing: 07/09/2021 घोषणा की त…

Kjmc Capital Market Services Ltd, Mumbai vs. DCIT 4(3), Mumbai

In the result, appeal and cross objections of the assessee are allowed and the appeal of the Revenue is dismissed

ITA 1588/MUM/2012[2008-09]Status: DisposedITAT Mumbai14 Feb 2020AY 2008-09

Bench: Shri Rajesh Kumar & Shri Amarjit Singhassessment Year: 2008-09

For Appellant: Shri Sunil Nahta, A.RFor Respondent: Shri S. Michael Jerald, D.R
Section 2

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “H”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, JUDICIAL MEMBER Assessment Year: 2008-09 M/s. KJMC Capital Deputy Commissioner of Market Services Ltd., Income Tax, 168, 16th Floor, Circle -4(3), Vs. Atlanta Building, Mumbai Nariman Point, Mumbai – 400 021 PAN: AAACK2239E (Appellant) (Respondent) Assessment Year: 2009-10 ITO 4(3)(2), M/s. KJMC Capital R.No.648, Market Services Ltd., Aayakar Bhavan, 168, 16th Floor, Vs. Mumbai- 400 020 Atlanta Building, Nariman Point, Mumbai – 400 021 PAN: AAACK2239E (Appellant) (Respondent) CO…

Techno Shares & Stocks Ltd, Mumbai vs. Addl CIT RG 4(2), Mumbai

In the result, the appeal of assessee is allowed

ITA 5938/MUM/2012[2008-09]Status: DisposedITAT Mumbai18 Oct 2019AY 2008-09

Bench: Shri G.S. Pannu() : A.Y : 2008-09

For Appellant: Shri P.J. Pardiwala &For Respondent: Shri B. Srinivas
Section 2Section 255(4)Section 32(1)(ii)Section 45Section 47Section 50Section 55(2)(ab)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI G.S. PANNU, VICE PRESIDENT (THIRD MEMBER) : A.Y : 2008-09 M/s. Techno Shares & Stocks Ltd., Vs. ACIT - 4(2), 1 Ground floor, Vikas Building, 11, Mumbai. (Respondent) Bank Street, Fort, Mumbai 400 023. PAN : AAACT4464G (Appellant) Appellant by : Shri P.J. Pardiwala & Shri Madhur Agrawal Respondent by : Shri B. Srinivas Date of Hearing : 19/06/2019 Date of Pronouncement : 30/08/2019 O R D E R The following point of difference has been referred to me by the Hon’ble President under Section 255(4) of the Income-tax Act, 1961 (hereinafter…

Networth Stock Broking Ltd, Mumbai vs. ACIT Cir 4(2), Mumbai

In the result, the appeal of assessee in ITA No

ITA 3332/MUM/2012[2007-08]Status: DisposedITAT Mumbai10 Mar 2017AY 2007-08

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am

Section 143(3)Section 36(1)(ii)Section 43B

…e, he urged the Bench to decide this issue in term of provisions of the Act. 16. On the other hand, ld. Sr. DR stated that the issue is covered against assessee by the order of Co-ordinate Bench in the case of Twin Earth Securities (P.) Ltd., vs. ACIT (2016) 158 ITD 764 (Mumbai – Trib.). He referred to the concluding para of the order, which reads as under:- “The assessee company in the instant case has acquired membership of BSE for Rs.2,41,00,000/- on 10-07-2000 which is after 1.4.1998 and is an intangible asset as 'business or commercial right of similar nature' and is 'license' or 'akin to license' as stipu…

ACIT 4(2), Mumbai vs. Networth Stock Broking Ltd, Mumbai

In the result, the appeal of assessee in ITA No

ITA 3228/MUM/2012[2007-08]Status: DisposedITAT Mumbai10 Mar 2017AY 2007-08

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am

Section 143(3)Section 36(1)(ii)Section 43B

…e, he urged the Bench to decide this issue in term of provisions of the Act. 16. On the other hand, ld. Sr. DR stated that the issue is covered against assessee by the order of Co-ordinate Bench in the case of Twin Earth Securities (P.) Ltd., vs. ACIT (2016) 158 ITD 764 (Mumbai – Trib.). He referred to the concluding para of the order, which reads as under:- “The assessee company in the instant case has acquired membership of BSE for Rs.2,41,00,000/- on 10-07-2000 which is after 1.4.1998 and is an intangible asset as 'business or commercial right of similar nature' and is 'license' or 'akin to license' as stipu…

Networth Stock Broking Ltd, Mumbai vs. ACIT Cir 4(2), Mumbai

In the result, the appeal of assessee in ITA No

ITA 2288/MUM/2012[2008-09]Status: DisposedITAT Mumbai10 Mar 2017AY 2008-09

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am

Section 143(3)Section 36(1)(ii)Section 43B

…e, he urged the Bench to decide this issue in term of provisions of the Act. 16. On the other hand, ld. Sr. DR stated that the issue is covered against assessee by the order of Co-ordinate Bench in the case of Twin Earth Securities (P.) Ltd., vs. ACIT (2016) 158 ITD 764 (Mumbai – Trib.). He referred to the concluding para of the order, which reads as under:- “The assessee company in the instant case has acquired membership of BSE for Rs.2,41,00,000/- on 10-07-2000 which is after 1.4.1998 and is an intangible asset as 'business or commercial right of similar nature' and is 'license' or 'akin to license' as stipu…

ACIT 4(2), Mumbai vs. Networth Stock Broking Ltd, Mumbai

In the result, the appeal of assessee in ITA No

ITA 2268/MUM/2012[2008-09]Status: DisposedITAT Mumbai10 Mar 2017AY 2008-09

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am

Section 143(3)Section 36(1)(ii)Section 43B

…e, he urged the Bench to decide this issue in term of provisions of the Act. 16. On the other hand, ld. Sr. DR stated that the issue is covered against assessee by the order of Co-ordinate Bench in the case of Twin Earth Securities (P.) Ltd., vs. ACIT (2016) 158 ITD 764 (Mumbai – Trib.). He referred to the concluding para of the order, which reads as under:- “The assessee company in the instant case has acquired membership of BSE for Rs.2,41,00,000/- on 10-07-2000 which is after 1.4.1998 and is an intangible asset as 'business or commercial right of similar nature' and is 'license' or 'akin to license' as stipu…

Twin Earth Securities (P.) Ltd. v. ACIT (158 ITD 764) — Cited in 8 Judgments | BharatTax