Vodafone India Services Pvt. Ltd. v. Addl. CIT & Ors.

361 ITR 531High Court2014#2944 most cited

What is Vodafone India Services Pvt. Ltd. v. Addl. CIT & Ors. authority for?

Proceedings before the Dispute Resolution Panel (DRP) are a continuation of the assessment proceedings, not an appeal. The DRP's role is to act as a correcting mechanism, providing a second review of the proposed assessment order.

40

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2026.

Also referred to as

Vodafone India Services Pvt. Ltd. v. Addl. CIT · section 144C · DRP proceedings · continuation of assessment · correcting mechanism · second look · proposed assessment order

Sections most often in play

Section 143(3)Section 144CSection 253(d)Section 263
Read the full judgment

Issues it is cited on

section 14(2)goodwill arising on amalgamationsection 2(19aa)section 10(33)section 9(1)(ii)minimum alternate taxsection 43(6)(c)resulting companysection 106section 14(1)section 55(2)section 14a disallowance

Judgments citing Vodafone India Services Pvt. Ltd. v. Addl. CIT & Ors.

Religare Capital Markets Ltd., Noida vs. ACIT, New Delhi

ITA 1763/DEL/2017[2012-13]Status: DisposedITAT Delhi10 Oct 2019AY 2012-13

Bench: Shri Kuldip Singh & Shri Prashant Maharishi

For Appellant: Shri Ajay Vohra, Sr AdvoateFor Respondent: Shri H. K. Choudhary, CIT DR
Section 143(2)Section 143(3)Section 144CSection 144C(5)Section 92C

…oceedings; the Act provides the assessee a choice of either invoking proceedings under section 144C before the DRP or opting to avail the appellate remedy before the CIT(A). Furthermore, the Bombay High Court in the case of Vodafone India Services Pvt. Ltd. : 361 ITR 531, conclusively held that the proceedings before the DRP are not appeal proceedings but a proceeding to finalize the assessment on the basis of the draft assessment order. The relevant observations of the Hon‘ble Court read as follows: “47…………….. The process before the DRP is a continuation of the assessment proceedings as only thereafter would a f…

M/S Religare Capital Markets Limited, New Delhi vs. DCIT, New Delhi

ITA 1881/DEL/2014[2009-10]Status: PendingITAT Delhi10 Oct 2019AY 2009-10

Bench: Shri Kuldip Singh & Shri Prashant Maharishi

For Appellant: Shri Ajay Vohra, Sr AdvoateFor Respondent: Shri H. K. Choudhary, CIT DR
Section 143(2)Section 143(3)Section 144CSection 144C(5)Section 92C

…oceedings; the Act provides the assessee a choice of either invoking proceedings under section 144C before the DRP or opting to avail the appellate remedy before the CIT(A). Furthermore, the Bombay High Court in the case of Vodafone India Services Pvt. Ltd. : 361 ITR 531, conclusively held that the proceedings before the DRP are not appeal proceedings but a proceeding to finalize the assessment on the basis of the draft assessment order. The relevant observations of the Hon‘ble Court read as follows: “47…………….. The process before the DRP is a continuation of the assessment proceedings as only thereafter would a f…

M/S. Sava Healthcare Ltd, Pune vs. Assistant Commissioner of Income Tax, Pune

In the result, 70% of world profits are added in the hands of assessee under guise of Profit Split Method

ITA 1067/PUN/2017[2012-13]Status: DisposedITAT Pune27 Jun 2019AY 2012-13

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita Nos.1062 To 1068/Pun/2017 यििाारण वषा / Assessment Years : 2007-08 To 2013-14

For Appellant: Shri Kishore PhadkeFor Respondent: Ms Nandita Kanchan
Section 143(3)Section 144CSection 144C(8)Section 92C(3)

…e sake of argument, she pointed out that even if we take transactions as separate transactions but the DRP has power to benchmark it. With regard to powers of DRP, reference was made to decision in Vodafone India Services Pvt. Ltd. Vs. Addl. CIT & Ors. (2014) 361 ITR 531 (Bom) in para 47, wherein it is mentioned that powers of DRP were to correct order of Assessing Officer. The Ld. DR further placed reliance on the following decisions:- a) Lahmeyer Holding GMBH Vs. DCIT (2015) 376 ITR 70 (Del) b) Granite Services International P. Ltd. Vs. ACIT in ITA No.532/Del/2016, relating to assessment year 2011-12, order dat…

M/S. Sava Healthcare Ltd, Pune vs. Assistant Commissioner of Income Tax, Pune

In the result, 70% of world profits are added in the hands of assessee under guise of Profit Split Method

ITA 1066/PUN/2017[2011-12]Status: DisposedITAT Pune27 Jun 2019AY 2011-12

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita Nos.1062 To 1068/Pun/2017 यििाारण वषा / Assessment Years : 2007-08 To 2013-14

For Appellant: Shri Kishore PhadkeFor Respondent: Ms Nandita Kanchan
Section 143(3)Section 144CSection 144C(8)Section 92C(3)

…e sake of argument, she pointed out that even if we take transactions as separate transactions but the DRP has power to benchmark it. With regard to powers of DRP, reference was made to decision in Vodafone India Services Pvt. Ltd. Vs. Addl. CIT & Ors. (2014) 361 ITR 531 (Bom) in para 47, wherein it is mentioned that powers of DRP were to correct order of Assessing Officer. The Ld. DR further placed reliance on the following decisions:- a) Lahmeyer Holding GMBH Vs. DCIT (2015) 376 ITR 70 (Del) b) Granite Services International P. Ltd. Vs. ACIT in ITA No.532/Del/2016, relating to assessment year 2011-12, order dat…

M/S. Sava Healthcare Ltd, Pune vs. Assistant Commissioner of Income Tax, Pune

In the result, 70% of world profits are added in the hands of assessee under guise of Profit Split Method

ITA 1065/PUN/2017[2010-11]Status: DisposedITAT Pune27 Jun 2019AY 2010-11

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita Nos.1062 To 1068/Pun/2017 यििाारण वषा / Assessment Years : 2007-08 To 2013-14

For Appellant: Shri Kishore PhadkeFor Respondent: Ms Nandita Kanchan
Section 143(3)Section 144CSection 144C(8)Section 92C(3)

…e sake of argument, she pointed out that even if we take transactions as separate transactions but the DRP has power to benchmark it. With regard to powers of DRP, reference was made to decision in Vodafone India Services Pvt. Ltd. Vs. Addl. CIT & Ors. (2014) 361 ITR 531 (Bom) in para 47, wherein it is mentioned that powers of DRP were to correct order of Assessing Officer. The Ld. DR further placed reliance on the following decisions:- a) Lahmeyer Holding GMBH Vs. DCIT (2015) 376 ITR 70 (Del) b) Granite Services International P. Ltd. Vs. ACIT in ITA No.532/Del/2016, relating to assessment year 2011-12, order dat…

M/S. Sava Healthcare Ltd, Pune vs. Assistant Commissioner of Income Tax, Pune

In the result, 70% of world profits are added in the hands of assessee under guise of Profit Split Method

ITA 1064/PUN/2017[2009-10]Status: DisposedITAT Pune27 Jun 2019AY 2009-10

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita Nos.1062 To 1068/Pun/2017 यििाारण वषा / Assessment Years : 2007-08 To 2013-14

For Appellant: Shri Kishore PhadkeFor Respondent: Ms Nandita Kanchan
Section 143(3)Section 144CSection 144C(8)Section 92C(3)

…e sake of argument, she pointed out that even if we take transactions as separate transactions but the DRP has power to benchmark it. With regard to powers of DRP, reference was made to decision in Vodafone India Services Pvt. Ltd. Vs. Addl. CIT & Ors. (2014) 361 ITR 531 (Bom) in para 47, wherein it is mentioned that powers of DRP were to correct order of Assessing Officer. The Ld. DR further placed reliance on the following decisions:- a) Lahmeyer Holding GMBH Vs. DCIT (2015) 376 ITR 70 (Del) b) Granite Services International P. Ltd. Vs. ACIT in ITA No.532/Del/2016, relating to assessment year 2011-12, order dat…

M/S. Sava Healthcare Ltd, Pune vs. Assistant Commissioner of Income Tax, Pune

In the result, 70% of world profits are added in the hands of assessee under guise of Profit Split Method

ITA 1063/PUN/2017[2008-09]Status: DisposedITAT Pune27 Jun 2019AY 2008-09

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita Nos.1062 To 1068/Pun/2017 यििाारण वषा / Assessment Years : 2007-08 To 2013-14

For Appellant: Shri Kishore PhadkeFor Respondent: Ms Nandita Kanchan
Section 143(3)Section 144CSection 144C(8)Section 92C(3)

…e sake of argument, she pointed out that even if we take transactions as separate transactions but the DRP has power to benchmark it. With regard to powers of DRP, reference was made to decision in Vodafone India Services Pvt. Ltd. Vs. Addl. CIT & Ors. (2014) 361 ITR 531 (Bom) in para 47, wherein it is mentioned that powers of DRP were to correct order of Assessing Officer. The Ld. DR further placed reliance on the following decisions:- a) Lahmeyer Holding GMBH Vs. DCIT (2015) 376 ITR 70 (Del) b) Granite Services International P. Ltd. Vs. ACIT in ITA No.532/Del/2016, relating to assessment year 2011-12, order dat…

M/S. Sava Healthcare Ltd, Pune vs. Assistant Commissioner of Income Tax, Pune

In the result, 70% of world profits are added in the hands of assessee under guise of Profit Split Method

ITA 1062/PUN/2017[2007-08]Status: DisposedITAT Pune27 Jun 2019AY 2007-08

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita Nos.1062 To 1068/Pun/2017 यििाारण वषा / Assessment Years : 2007-08 To 2013-14

For Appellant: Shri Kishore PhadkeFor Respondent: Ms Nandita Kanchan
Section 143(3)Section 144CSection 144C(8)Section 92C(3)

…e sake of argument, she pointed out that even if we take transactions as separate transactions but the DRP has power to benchmark it. With regard to powers of DRP, reference was made to decision in Vodafone India Services Pvt. Ltd. Vs. Addl. CIT & Ors. (2014) 361 ITR 531 (Bom) in para 47, wherein it is mentioned that powers of DRP were to correct order of Assessing Officer. The Ld. DR further placed reliance on the following decisions:- a) Lahmeyer Holding GMBH Vs. DCIT (2015) 376 ITR 70 (Del) b) Granite Services International P. Ltd. Vs. ACIT in ITA No.532/Del/2016, relating to assessment year 2011-12, order dat…

Shilpa Shetty, Mumbai vs. ACIT CC 13, Mumbai

The appeal stands partly allowed

ITA 5433/MUM/2017[2011-12]Status: DisposedITAT Mumbai25 Jun 2019AY 2011-12

Bench: Hon’Ble Shri Saktijit Dey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri M.K. Singh-Ld. DR
Section 14ASection 92ASection 92CSection 92F

…pellate authorities or Court is not disputed, but the Ld. CIT(A) cannot cure a jurisdictional defect, which the AO derives only by recording a satisfaction as has been held in the case of Vodafone India Services Pvt. Ltd. Vrs. Union of India and others 920140 361 ITR 531 (Bom HC). We have gone through the decision relied upon by Ld. DR, but the para materia contained in those judgments are not applicable to the facts of the present case as the same do not deal with exercise of Ld. CIT(A)'s powers to cure jurisdictional defect. In this respect, we rely upon the decision in the case of Hindustan Lever's case (supra…

M/S. Earnest Towers Private Limited, Kolkata vs. ACIT, Circle - 2(1), Kolkata

In the result, the appeal of the assessee is allowed in part

ITA 2530/KOL/2017[2013-14]Status: DisposedITAT Kolkata15 Mar 2019AY 2013-14

Bench: Sri J. Sudhakar Reddy & Sri S.S. Viswanethra Ravii.T.A. No. 2530/Kol/2017 Assessment Year: 2013-14 M/S. Earnest Towers Private Limited……….………....………………...…………………….….Appellant [Pan : Aabce 8612 N] Vs. Acit, Circle-2(1), Kolkata………............................................................…....….…………..…...Respondent Appearances By: Shri Ajit Kumar Jain & Siddhesh Chaugule, C.A Appearing On Behalf Of The Appellant. Shri P. K. Srihari, Cit- Dr, Appearing On Behalf Of The Respondent.

Section 144CSection 2(24)

…d D.R., however, contended that there is a scope for effect on potential income arising from subsequent sale of these shares and in this regard placed reliance on the decision of the Hon'ble Bombay High Court in the case of Vodafone India Services Ltd. (2014) 361 ITR 531 (Bom) ('Vodafone-III'). 7.1.1 The learned A.R. for the assessee pointed out that this averment made by the learned D.R. was a new contention and line of argument that does not emanate from the points considered by the TPO/AO/CIT(A) in their orders and therefore in the light of the decision of the Special Bench of the Mumbai ITAT in the case of Ma…

The Dy. Commissioner of Income Tax, Circle-1(1)(1), Ahmedabad vs. M/S. Ausom Enterprise Ltd., Ahmedabad

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

ITA 1520/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad15 Oct 2018AY 2012-13

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./ Ita No. 1519 & 1520/Ahd/2016 "नधा"रण वष"/Assessment Year: 2010-11 & 2012-13 & आयकर अपील सं./ Ita No. 857/Ahd/2017 "नधा"रण वष"/Assessment Year: 2013-14

For Appellant: Shri M.K. Patel, ARFor Respondent: Shri S.K. Dev, Sr.DR
Section 10ASection 143(2)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘C’ BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 1519 and 1520/Ahd/2016 "नधा"रण वष"/Assessment Year: 2010-11 and 2012-13 AND आयकर अपील सं./ ITA No. 857/Ahd/2017 "नधा"रण वष"/Assessment Year: 2013-14 DCIT, Cir.(1)(1)(1) M/s.Ausom Enterprise Ltd. Ambawadi Vs Core House, Off. CG Road Ahmedabad. Nr.Parimal Garden Ellisbridge Ahmedabad 380006. PAN : AAACC 6250 F अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Revenue by : Shri S.K. Dev, Sr.DR Assessee by : Shr…

The Dy. Commissioner of Income Tax, Circle-1(1)(1), Ahmedabad vs. M/S. Ausom Enterprise Ltd., Ahmedabad

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

ITA 1519/AHD/2016[2011-12]Status: DisposedITAT Ahmedabad15 Oct 2018AY 2011-12

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./ Ita No. 1519 & 1520/Ahd/2016 "नधा"रण वष"/Assessment Year: 2010-11 & 2012-13 & आयकर अपील सं./ Ita No. 857/Ahd/2017 "नधा"रण वष"/Assessment Year: 2013-14

For Appellant: Shri M.K. Patel, ARFor Respondent: Shri S.K. Dev, Sr.DR
Section 10ASection 143(2)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘C’ BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 1519 and 1520/Ahd/2016 "नधा"रण वष"/Assessment Year: 2010-11 and 2012-13 AND आयकर अपील सं./ ITA No. 857/Ahd/2017 "नधा"रण वष"/Assessment Year: 2013-14 DCIT, Cir.(1)(1)(1) M/s.Ausom Enterprise Ltd. Ambawadi Vs Core House, Off. CG Road Ahmedabad. Nr.Parimal Garden Ellisbridge Ahmedabad 380006. PAN : AAACC 6250 F अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Revenue by : Shri S.K. Dev, Sr.DR Assessee by : Shr…

The Dy. Commissioner of Income Tax, Circle-2(1)(1), Ahmedabad vs. M/S. Harsha Engineers Ltd., Ahmedabad

In the result, the appeal of the Revenue is dismissed

ITA 1853/AHD/2016[2013-14]Status: DisposedITAT Ahmedabad12 Oct 2018AY 2013-14

Bench: Shri Rajpal Yadav & Shri Pradip Kumar Kediaआयकर अपील सं./ Ita No. 1853/Ahd/2016 "नधा"रण वष"/Assessment Year: 2013-14 Dcit,Cir.2(1)(1) M/S.Harsha Engineers Ltd. Ahmedabad. Vs Sarkhej Bhavla Road Changodar, Ahmedabad 382 213 Pan : Aaaach 4828 C अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Revenue By : Shri S.K. Dev, Sr.Dr Assessee By : Shri Tushar H. Hemani, Ar

For Appellant: Shri Tushar H. Hemani, ARFor Respondent: Shri S.K. Dev, Sr.DR
Section 115JSection 143(2)Section 14A

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘A’ BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 1853/Ahd/2016 "नधा"रण वष"/Assessment Year: 2013-14 DCIT,Cir.2(1)(1) M/s.Harsha Engineers Ltd. Ahmedabad. Vs Sarkhej Bhavla Road Changodar, Ahmedabad 382 213 PAN : AAAACH 4828 C अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Revenue by : Shri S.K. Dev, Sr.DR Assessee by : Shri Tushar H. Hemani, AR सुनवाई क" तार"ख/Date of Hearing : 11/10/2018 घोषणा क" तार"ख /Date of Pronouncement : 12/10/2018 O R D…

The Dy. Commissioner of Income Tax, Circle-1(1)(1), Ahmedabad vs. M/S. Ausom Enterprise Ltd., Ahmedabad

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

ITA 857/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad05 Oct 2018AY 2013-14

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./ Ita No. 1519 & 1520/Ahd/2016 "नधा"रण वष"/Assessment Year: 2010-11 & 2012-13 & आयकर अपील सं./ Ita No. 857/Ahd/2017 "नधा"रण वष"/Assessment Year: 2013-14

For Appellant: Shri M.K. Patel, ARFor Respondent: Shri S.K. Dev, Sr.DR
Section 10ASection 143(2)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘C’ BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 1519 and 1520/Ahd/2016 "नधा"रण वष"/Assessment Year: 2010-11 and 2012-13 AND आयकर अपील सं./ ITA No. 857/Ahd/2017 "नधा"रण वष"/Assessment Year: 2013-14 DCIT, Cir.(1)(1)(1) M/s.Ausom Enterprise Ltd. Ambawadi Vs Core House, Off. CG Road Ahmedabad. Nr.Parimal Garden Ellisbridge Ahmedabad 380006. PAN : AAACC 6250 F अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Revenue by : Shri S.K. Dev, Sr.DR Assessee by : Shr…

Shilpa Shetty, Mumbai vs. ACIT CC 13, Mumbai

ITA 2445/MUM/2014[2010-11]Status: DisposedITAT Mumbai21 Aug 2018AY 2010-11

Bench: Hon’Ble Sh. R. C. Sharma, Am & Hon’Ble Sandeep Gosain, Jm आयकरअपीलसं./ I.T.A. No. 2445/Mum/2014 (निर्धारणवर्ा / Assessment Year: 2010-11)

For Appellant: Shri Arvind V. SondeFor Respondent: Shri V. Jenardhanan
Section 92ASection 92A(2)(j)Section 92CSection 92F

…u/s. 92E, but international transaction came to the notice of the AO. In this regard, Ld. AR relied upon i) Instruction No. 15 of 2015, dated October 16, 2015 and ii) judgment in the case of Vodafone India Services P. Ltd. v. Union of India and Others [2014] 361 ITR 531 (Born HC). 11 I.T.A. No. 2445/Mum/2014 Shilpa Shetty It was also submitted that the AO had recorded his satisfaction about the Assessee's potential income on the basis of AE relationship between the Assessee and EMSHL. However, the Ld. CIT(A) substituted the satisfaction by holding that the AE relationship existed between the Assessee and Kuki.…

Gujarat Fluorochemicals Limited, Vadodara vs. The Deputy Commissioner of Income Tax, Circle-1(1)(1), Vadodara

In the result, both appeals of the assessee are partly allowed

ITA 805/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad03 Aug 2018AY 2012-13

Bench: Shri Rajpal Yadav & Shri Amarjit Singhआयकर अपील सं./ Ita No.805/Ahd/2017 "नधा"रण वष"/Asstt. Year: 2012-2013 & Asst.Year : 2013-2014

For Appellant: Shri S.N. Soparkar and Shri Parin Shah, ARFor Respondent: Shri O.P. Vaishnav, CIT-DR
Section 115JSection 143(2)Section 143(3)Section 14A

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘D’ BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI AMARJIT SINGH, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No.805/Ahd/2017 "नधा"रण वष"/Asstt. Year: 2012-2013 AND Asst.Year : 2013-2014 Gujarat Fluorochemicals Ltd. Vs. DCIT, Cir.1(1)(1) 2nd Floor, ABS Tower Vadodara. Old Padra Road Vadodara 390 007. PAN : AAACG 6725 H अपीलाथ"/ (Appellant) "त् यथ"/ (Respondent) Assessee by : Shri S.N. Soparkar and Shri Parin Shah, AR Revenue by : Shri O.P. Vaishnav, CIT-DR सुनवाई क" तार"ख/Date of Hearing : 12/07/2018 घोषणा…

Gujarat Flurochemicals Limited., Vadodara vs. The ACIT, Circle-1(1)(1), Vadodara

In the result, both appeals of the assessee are partly allowed

ITA 2744/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad03 Aug 2018AY 2013-14

Bench: Shri Rajpal Yadav & Shri Amarjit Singhआयकर अपील सं./ Ita No.805/Ahd/2017 "नधा"रण वष"/Asstt. Year: 2012-2013 & Asst.Year : 2013-2014

For Appellant: Shri S.N. Soparkar and Shri Parin Shah, ARFor Respondent: Shri O.P. Vaishnav, CIT-DR
Section 115JSection 143(2)Section 143(3)Section 14A

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘D’ BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI AMARJIT SINGH, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No.805/Ahd/2017 "नधा"रण वष"/Asstt. Year: 2012-2013 AND Asst.Year : 2013-2014 Gujarat Fluorochemicals Ltd. Vs. DCIT, Cir.1(1)(1) 2nd Floor, ABS Tower Vadodara. Old Padra Road Vadodara 390 007. PAN : AAACG 6725 H अपीलाथ"/ (Appellant) "त् यथ"/ (Respondent) Assessee by : Shri S.N. Soparkar and Shri Parin Shah, AR Revenue by : Shri O.P. Vaishnav, CIT-DR सुनवाई क" तार"ख/Date of Hearing : 12/07/2018 घोषणा…

Videocon Oil Ventures Ltd, Mumbai vs. DCIT Cir 3(3)(2), Mumbai

ITA 6630/MUM/2016[2012-13]Status: DisposedITAT Mumbai20 Sept 2017AY 2012-13

Bench: Shri R. C. Sharma, Am & Shri Sandeep Gosain, Jm आयकरअपीलसं./ I.T.A. No. 6630/Mum/2016, (निर्धारणवर्ा / Assessment Year: 2012-13)

For Appellant: Shri Arvind SondeFor Respondent: Mrs. MalathiSridharan
Section 143(3)Section 144C(5)Section 92CSection 95

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI R. C. SHARMA, AM & SHRI SANDEEP GOSAIN, JM आयकरअपीलसं./ I.T.A. No. 6630/Mum/2016, (निर्धारणवर्ा / Assessment Year: 2012-13) Videocon Oil Ventures Ltd DCIT Cir 3(3)(2) बिधम/ 171C Mittal Court, Nariman Mumbai Vs. Point, Mumbai स्थायीलेखासं./जीआइआरसं./ PAN/GIR No. AADCV1810B (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant by : Shri Arvind Sonde प्रत्यथीकीओरसे/Respondentby : Mrs. MalathiSridharan सुनवाईकीतारीख/ : 21/06/2017 Date of Hearing घोषणाकीतारीख / : 20/09/2017 Date of Pronouncement आदेश / O R D E R Per Sandeep Gosain, J…

M/S Obulapuram Mining Company P. Ltd., Bellary vs. DCIT, Bangalore

In the result, the appeal of the assessee is allowed

ITA 545/BANG/2012[2008-09]Status: DisposedITAT Bangalore29 Jul 2016AY 2008-09

Bench: Shri Sunil Kumar Yadav & Shri A.K.Garodia, Accounant Member

For Appellant: Shri Mayank Jain, AdvocateFor Respondent: Dr. Sibichen K.Mathew, CIT-III
Section 263Section 92A

…matter to the file of the TPO for determination of Arms Length Price (ALP). Thereafter, he submitted that as per the judgment of the Hon’ble Bombay High Court rendered in the case of M/s Vodafone India Services Pvt. Ltd., Vs Union of India as reported in 361 ITR 531 (Bom), ITA No.545(B)/2012 it was held that the CBDT Instruction No.3 dated 25-05-2003 is not valid because this departs from the provisions of law. He also placed reliance on the Tribunal order rendered in the case of DCIT Vs Consultancy Services Ltd., in ITA No.7513(Mum)/2010 dated 04-11- 2015 and pointed out that in para-31 of this Tribuna…

Topsgrup Electronics Systems Ltd, Mumbai vs. ITO WD 8(3)(3), Mumbai

In the result, the assessee’s appeal for assessment year 2009-10 is allowed as indicated above

ITA 2115/MUM/2015[2009-10]Status: DisposedITAT Mumbai15 Feb 2016AY 2009-10

Bench: Shri Jason P. Boaz & Shri Amit Shuklam/S. Topsgrup Electronic Systems Income Tax Officer-8(3)(3) Ltd. (Previsously Tops Sequipment Ltd.) Àayakar Bhavan, M.K. Road 5, Royal Palms Golf & Country Club Vs. Mumbai 400020 Aarey Milk Colony, Goregaon (E) Mumbai 400065 Pan - Aaact3291K Appellant Respondent

For Appellant: Shri S.M. LalaFor Respondent: Shri Mukesh Kumar Shah
Section 143(3)Section 92C

…d D.R., however, contended that there is a scope for effect on potential income arising from subsequent sale of these shares and in this regard placed reliance on the decision of the Hon'ble Bombay High Court in the case of Vodafone India Services Ltd. (2014) 361 ITR 531 (Bom) (‘Vodafone-III’). 7.1.1 The learned A.R. for the assessee pointed out that this averment made by the learned D.R. was a new contention and line of argument that does not emanate from the points considered by the TPO/AO/CIT(A) in their orders and therefore in the light of the decision of the Special Bench of the Mumbai ITAT in the case of Ma…