United Motors (India) Limited v. ITO

Cargotec India Pvt Ltd., Navi Mumbai vs. Asst CIT 15(1)(2), Mumbai

In the result, the appeal of the assessee in ITA No

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘C‘ BENCH MUMBAI BEFORE: SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI M.BALAGANESH, ACCOUNTANT MEMBER ITA No.400/Mum/2020 (Assessment Year :2010-11) & M/s. Cargotec India Pvt. Ltd Vs. The Assistant Commissioner We-Work of Income Tax-15(1)(2) 11th Floor, 11C-140 to 146 Mumbai Tower 1, Seawoods Grand Central, Sector – 40 Seawoods Navi Mumbai PAN/GIR No.AABCH8289A (Appellant) .. (Respondent) Assessee by Shri Ketan Ved Revenue by Ms. Shreekala Pardeshi Date of Hearing 11/08/2021 Date of Pronouncement 18/08/2021 आदेश / O R D E R PER M. BALAGANESH (A.M): This appeal in ITA No…

Addl CIT -- 10(1), Mumbai vs. Agc Network Ltd ( Formerly Known As Avaya Global Connect Ltd), Mumbai

In the result, Revenue’s appeal is dismissed

Bench: Shri Saktijit Dey & Shri Manoj Kumar Aggarwal

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER ITA no.5157/Mum./2012 (Assessment Year : 2008–09) Dy. Commissioner of Income Tax ……………. Appellant Circle–10(1), Mumbai v/s AGC Network Ltd. (Formerly known as Avaya Global Connect Ltd.) Equinox Business Park, Tower–1 ……………. Respondent (Peninsula Techno Park) Off. Bandra Kurla Complex LBS Marg, Kurla (West) Mumbai 400 070 PAN – AAACT3992M ITA no.5434/Mum./2012 (Assessment Year : 2008–09) AGC Network Ltd. (Formerly known as Avaya Global Connect Ltd.) Equinox Business…

Abott Healthcare P. Ltd, Mumbai vs. ITO WD 3(2)(1), Mumbai

Accordingly, Ground No.2 raised by the Revenue is dismissed

Bench: Shric.N.Prasad, Jm & Shrim.Balaganesh, Am

…e in this regard was placed on the decision of the Hon’ble jurisdictional High Court in the case of IBM World Trade Corporation v. CIT reported in 186 Taxman 412 and the decision of this Tribunal in the case of United Motors (India) Limited v. ITO reported in 6 Taxmann.com 32. The ld. AO, however, disregarded the contention of the assessee and disallowed the sum of Rs.41,65,500/- towards write off of doubtful deposits in the assessment. The ld. DRP appreciated the photocopies of five separate agreements entered by the assessee with the landlord demonstrating the write off of security deposit outstanding amounting…