Vodafone M-Pesa Ltd. v. PCIT

164 DTR 257High Court2018#1669 most cited

What is Vodafone M-Pesa Ltd. v. PCIT authority for?

An assessee has the option to choose either the Discounted Cash Flow (DCF) method or the Net Asset Value (NAV) method for share valuation under Section 56(2)(viib) read with Rule 11UA. The Assessing Officer cannot substitute the chosen method or value without identifying a specific error in the assessee's valuation.

69

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2026.

Also referred to as

Vodafone M-Pesa Ltd. v. PCIT · Section 56(2)(viib) · Rule 11UA · share valuation · Fair Market Value · DCF method · NAV method · assessee's option · AO substitution of valuation · valuation of shares income tax · Bombay High Court

Also reported as

92 Taxmann.com 73256 Taxmann 240

Sections most often in play

Section 56(2)(viib)Section 143(3)Section 11UASection 115JBSection 147Section 148Section 35ADSection 35AD(7B)

Issues it is cited on

nav methoddcf methodsection 2(19aa)section 56(2)(viib)section 35advaluation of sharescommercial rightssection 55acommercial substancesection 13(2)intangible assetsslump sale

Judgments citing Vodafone M-Pesa Ltd. v. PCIT

ASCENTECH ENGINEERING SOLUTIONS PRIVATE LIMITED,HYDERABAD vs. DCIT, CIRCLE 1(1), HYDERABAD

ITA 1686/HYD/2025[2017-18]Status: HeardITAT Hyderabad06 Mar 2026AY 2017-18

Bench: Shri Vijay Pal Rao & Shri Madhusudan Sawdiaआ.अपी.सं / Ita.No.1686/Hyd/2025

For Appellant: MS Sree Lekha, AdvocateFor Respondent: Sri Mathivanan S A, Sr. AR
Section 56(2)(vii)Section 56(2)(viib)

…IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A' Bench, Hyderabad BEFORE SHRI VIJAY PAL RAO, VICE PRESIDENT AND SHRI MADHUSUDAN SAWDIA, ACCOUNTANT MEMBER आ.अपी.सं / ITA.No.1686/Hyd/2025 Assessment Year 2017-2018 Ascentech Engineering Solutions Private Limited, Hyderabad - 500 051. Telangana. PAN AAKCA9922C (Applicant) vs. The DCIT, Circle-1(1), Hyderabad. Telangana. (Respondent) निर्धारिती द्वारा/Assessee by : MS Sree Lekha, Advocate राजस्व द्वारा /Revenue by : Sri Mathivanan S A, Sr. AR सुनवाई की तारीख/Date of hearing: 04.03.2026 घोषणा की तारीख/Pronouncement: 06.03.2026 आदेश/ORDER PER VIJAY PAL RAO, VICE PRES…

DCIT, CIRCLE 3(1)(1), BENGALURU, BMTC BUILDING, KORAMANGALA vs. GTR ALUMINIUM PRIVATE LIMITED, BENGALURU

In the result the appeal filed by the revenue is dismissed

ITA 165/BANG/2024[2015-16]Status: DisposedITAT Bangalore21 Nov 2025AY 2015-16

Bench: Shri Waseem Ahmed & Shri Keshav Dubeyassessment Year : 2015-16

For Appellant: Sri Monish Sowkhar, A.RFor Respondent: Sri Balusamy N., D.R
Section 143(3)Section 250Section 253Section 263Section 56(2)(viib)

…section 56(2)(viib) r.w. rule 11UA of Income Tax Rules as per NAV. The appellant has calculated as per DCF method and submitted the chartered accountant report for the same. Hon'ble Bombay High Court in the case of Vodafone M-Pesa Ltd. v. PCIT as reported in 164 DTR 257 dealt on the issue of NAV or DCF method and relevant para of this judgment is reproduced herein below "9. We note that, the Commissioner of Income- Tax in the impugned order dated 23rdFebruary, 2018 does not deal with the primary grievance of the petitioner. This, even after he concedes with the method of valuation namely, NAV Method or the DCF…

SAVEGENIE E-MARKETING PRIVATE LIMITED,GURGAON vs. ITO, WARD-4(1), GURGOAN

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

ITA 3847/DEL/2024[2015-16]Status: DisposedITAT Delhi27 Oct 2025AY 2015-16

Bench: Ms. Madhumita Roy & Shri Naveen Chandra

For Appellant: Shri Mukesh Mittal, CAFor Respondent: Shri Manish Gupta, Sr. DR
Section 139(1)Section 143(3)Section 147Section 148Section 56(2)(vii)Section 68

…Tax -2 VS. Cinestaan Entertainment Private Limited, ITA 1007/2019 & CM APPL. 54134/2019 | 01-03-2021 2. Rameshwaram Strong Glass Pvt. Ltd. v. ITO [2018-TIOL1358-I Jaipur) 3. DQ(International) Ltd. vs. ACIT (ITA 151/Hyd/2015) 4. Vodafone M-Pesa Ltd. vs. PCIT, 164 DTR 257, Bombay High Court 14. Per contra, the ld. DR relied upon the orders of the authorities below. 15. We have heard the rival submissions and have perused the relevant material on record. There is a settled law on the issue that as per Secton 56(2)(viib) of the Act read with Rule-11 UA of the Income tax Rules, 1962, every assessee has an optio…

IDEAFORGE TECHNOLOGY LTD,MAHAPE vs. ACIT, CIRCLE 15(2)(1), MUMBAI, MUMBAI

The appeal of the assessee is allowed

ITA 867/MUM/2025[2017-18]Status: DisposedITAT Mumbai26 Sept 2025AY 2017-18

Bench: Shri Narender Kumar Choudhry & Smt. Renu Jauhriआयकर अपील सं./Ita No. 867/Mum/2025 (निर्धारण वर्ा / Assessment Year: 2017-18) Ideaforge Technology V/S. Assistant Commissioner Ltd. बिधम Of Income Tax, Circle El-146, Ttc Industrial 15(2)(1), Mumbai Area, Electronic Zone, Room No. 357, 3Rd Floor, Midc, Mahape, Navi Aayakar Bhavan, Maharshi Mumbai Karve Road, Mumbai 400020 स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No: Aabci6495B Appellant/अपीलधथी .. Respondent/प्रनिवधदी निर्धाररिी की ओर से /Assessee By: Shri Subodh Ratnaparkhi Shri. Leyaqat Ali Aafaqui (Sr Dr) रधजस्व की ओर से /Revenue By: सुिवधई की िधरीख / Date Of Hearing 22.08.2025 घोर्णध की िधरीख/Date Of Pronouncement 26.09.2025 आदेश / O R D E R Per Renu Jauhri [A.M.] :- This Appeal Is Filed By The Assessee Against The Order Of The National Faceless Appeal Centre (Nfac), Delhi [Cit(A)] Dated 11.12.2024, Passed U/S. 250 Of The Income-Tax Act, 1961 [Hereinafter Referred To As “Act”] For Assessment Year [A.Y.] 2017-18. 2. The Assessee Has Raised The Following Grounds Of Appeal: “On The Facts & In Law, 1. The Hon. Cit(A) Erred In Upholding The Action Of The Id Ao In Making Addition Of Rs. 6,60,02,100/- By Relying Upon The Provisions Of Section 56(2)(Viib) Of The It Act, 1961 On The Ground That The Consideration Received By The Appellant For Issue Of P A G E | 2

For Appellant: Shri Subodh Ratnaparkhi
Section 143(3)Section 250Section 56(2)(viIb)Section 56(2)(viib)

…thod of the valuation, the AO cannot find fault in the said recognized method and adopting the method of his own choice. In support of this, he relied on the decision of the Hon'ble Jurisdictional High Court in the case of Vodafone M- Pesa Ltd. v. PCIT [2018] 164 DTR 257[2018] 92 taxmann.com 73/256 Taxman 240 (Bombay) (HC). As far as the worth of food division is concerned, the Ld. Counsel for the assessee submitted that assessee has followed the method prescribed under section 50B(3) of the Act alongwith Explanation (2). He submitted that in the net worth computed by the assessee and in the AO, there is only one…

INCOME TAX OFFICER, NEW DELHI vs. NINECUBE TECHNOLOGIES PVT. LTD., NEW DELHI

ITA 3186/DEL/2024[2016-17]Status: DisposedITAT Delhi31 Jul 2025AY 2016-17

Bench: Ms. Madhumita Roy & Shri Amitabh Shuklaassessment Year: 2016-17

Section 11USection 143(2)Section 143(3)Section 56(2)Section 56(2)(viib)

…1 A.Y. 2016-17 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E”: NEW DELHI BEFORE MS. MADHUMITA ROY , JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER Assessment year: 2016-17 Income Tax Officer, Vs Ninecube Technologies Pvt. Ltd. New Delhi. C-112, Defence Colony, New Delhi- 110024. PAN: AACCN 6458 J APPELLANT RESPONDENT Assessee represented by Dr. Rakesh Gupta, Adv.; & Shri Somil Agarwal, Adv.; & Shri Saksham Agarwal, CA Department represented by Shri Manoj Tiwari, Sr. DR Date of hearing 29.07.2025 Date of pronouncement O R D E R PER AMITABH SHUKLA, A.M: This appeal, preferred by the Revenue f…

DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 2(2), CHENNAI vs. AATHMIKA HOLDINGS PVT LTD, CHENNAI

In the result, the appeal of the Revenue stand dismissed and the

ITA 836/CHNY/2025[2021-22]Status: DisposedITAT Chennai29 Jul 2025AY 2021-22

Bench: Shri Aby T. Varkey & Shri Jagadish

For Appellant: Mr.Vikram VijayaraghavanFor Respondent: Mr.Shiva Srinivas, CIT
Section 132Section 139(1)Section 142(1)Section 143(2)Section 56(2)(x)Section 92C

…आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक सद" एवं एवं एवं एवं "ी जगदीश, लेखा सद" के सम" BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI JAGADISH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.836/Chny/2025 िनधा"रणवष"/Assessment Year: 2021-22 & Cross-Objection No.38/Chny/2025 िनधा"रणवष"/Assessment Year: 2021-22 v. The DCIT, M/s. Aathmika – Central Circle-2(2), Holdings Pvt. Ltd., Chennai. No.10, Sri Karpaga Vinayagar Nagar, Thoraipakkam, Chennai-600 097. [PAN: ABDCS 5539 D] (अपीलाथ"/Appellant) (""यथ"/Respondent/Cross- Objector) Department…

MAHADHAN AGRITECH LIMITED (FORMERLY KNOWN AS SMARTCHEM TECHNOLOGIES LIMITED ),MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX , CENTRAL CIRCLE -8(1), MUMBAI

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

ITA 3937/MUM/2024[2019-20]Status: DisposedITAT Mumbai24 Jul 2025AY 2019-20

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 115JSection 132Section 143(3)Section 153ASection 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘D’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No.2228/Mum/2024 (Assessment Year :2016-17) ITA No.3937/Mum/2024 (Assessment Year :2019-20) Mahadhan AgriTech Limited Vs. Assistant Commissioner (Formerly known as of Income Tax, Central Smartchem Technologies Circle 8(1), Mumbai Ltd.) Survey No.93, Sai Hira Mundhwa, Pune-411036 PAN/GIR No.AACCA5046P (Appellant) .. (Respondent) Dy.Commissioner of Vs. Mahadhan AgriTech Income Tax, Central Limited Circle 8(1), Mumbai (Formerly known as Smartchem Technologies Ltd.) Survey N…

DCIT CENTRAL CIRCLE 8(1), MUMBAI vs. MAHADHAN AGRITECH LIMITED, PUNE

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

ITA 3569/MUM/2024[2019-20]Status: DisposedITAT Mumbai24 Jul 2025AY 2019-20

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 115JSection 132Section 143(3)Section 153ASection 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘D’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No.2228/Mum/2024 (Assessment Year :2016-17) ITA No.3937/Mum/2024 (Assessment Year :2019-20) Mahadhan AgriTech Limited Vs. Assistant Commissioner (Formerly known as of Income Tax, Central Smartchem Technologies Circle 8(1), Mumbai Ltd.) Survey No.93, Sai Hira Mundhwa, Pune-411036 PAN/GIR No.AACCA5046P (Appellant) .. (Respondent) Dy.Commissioner of Vs. Mahadhan AgriTech Income Tax, Central Limited Circle 8(1), Mumbai (Formerly known as Smartchem Technologies Ltd.) Survey N…

MAHADHAN AGRITECH LIMITED (FORMERLY KNOWN AS SMARTCHEM TECHNOLOGIES LTD ,MUMBAI vs. COMMISSIONER OF INCOME TAX(APPEAL)--50, MUMAI

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

ITA 2229/MUM/2024[2018-19]Status: DisposedITAT Mumbai24 Jul 2025AY 2018-19

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 115JSection 132Section 143(3)Section 153ASection 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘D’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No.2228/Mum/2024 (Assessment Year :2016-17) ITA No.3937/Mum/2024 (Assessment Year :2019-20) Mahadhan AgriTech Limited Vs. Assistant Commissioner (Formerly known as of Income Tax, Central Smartchem Technologies Circle 8(1), Mumbai Ltd.) Survey No.93, Sai Hira Mundhwa, Pune-411036 PAN/GIR No.AACCA5046P (Appellant) .. (Respondent) Dy.Commissioner of Vs. Mahadhan AgriTech Income Tax, Central Limited Circle 8(1), Mumbai (Formerly known as Smartchem Technologies Ltd.) Survey N…

MAHADHAN AGRITECH LIMITED (FORMERLY KNOWN AS SMARTECH TECHNOLOGIES LTD ,MUMBAI vs. COMMISSIONER OF INCOME TAX (APPEALS)-MUMBAI.50, MUMBAI

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

ITA 2227/MUM/2024[2017-18]Status: DisposedITAT Mumbai24 Jul 2025AY 2017-18

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 115JSection 132Section 143(3)Section 153ASection 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘D’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No.2228/Mum/2024 (Assessment Year :2016-17) ITA No.3937/Mum/2024 (Assessment Year :2019-20) Mahadhan AgriTech Limited Vs. Assistant Commissioner (Formerly known as of Income Tax, Central Smartchem Technologies Circle 8(1), Mumbai Ltd.) Survey No.93, Sai Hira Mundhwa, Pune-411036 PAN/GIR No.AACCA5046P (Appellant) .. (Respondent) Dy.Commissioner of Vs. Mahadhan AgriTech Income Tax, Central Limited Circle 8(1), Mumbai (Formerly known as Smartchem Technologies Ltd.) Survey N…

MADHURIMA INTERNATIONAL PRIVATE LIMITED,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 3(2)(1), MUMBAI

ITA 4430/MUM/2024[2013-14]Status: DisposedITAT Mumbai06 May 2025AY 2013-14

Bench: SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER SMT. RENU JAUHRI (Accountant Member)

For Appellant: Shri Madhur AgrawalFor Respondent: Shri R. R. Makwana
Section 143(3)Section 263Section 56(2)(viib)

…IN THE INCOME TAX APPELLATE TRIBUNAL "D” BENCH, MUMBAI SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER SMT. RENU JAUHRI, ACCOUNTANT MEMBER Madhurima International Private Limited 102, Maker Chambers III, Nariman Point, Mumbai – 400 021 Maharashtra. [PAN:AAFCM2533E] …………. Appellant Vs Deputy Commissioner of Income Tax Circle 3(2)(1) Aayakar Bhavan, Maharishi Karve Road, Mumbai – 400020. Maharashtra. …………. Respondent Appearance For the Appellant/Assessee : Shri Madhur Agrawal Ms. Praiksha Jain Shri Jayesh Chobisa For the Respondent/Department : Shri R. R. Makwana Date Conclusion of hearing : 10.02.2025 Pronouncement of orde…

M/S ACCORD MEDIPLUS PVT LTD,PUNE vs. INCOME TAX OFFICER, WARD-1(1), PUNE, PUNE

ITA 17/PUN/2024[2018-19]Status: DisposedITAT Pune07 Apr 2025AY 2018-19

Bench: Dr.Manish Borad & Shri Vinay Bhamore

For Appellant: Shri Kishor B. Phadke and Shri Piyush BafnaFor Respondent: Shri Chandra Vijay
Section 1Section 147Section 56(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.13 to 17/PUN/2024 Assessment Years : 2014-15 to 2018-19 M/s. Accord Mediplus Pvt. Ltd., Vs. Income Tax Officer, 702, 7th Floor, Accord IT Park, Ward-1(1), Pune Baner Road, Baner, Pune 411 045, Maharashtra PAN : AAMCA0134C Appellant Respondent Appellant by : Shri Kishor B. Phadke and Shri Piyush Bafna Revenue by : Shri Chandra Vijay Date of hearing : 22.01.2025 Date of pronouncement : 07.04.2025 आदेश / ORDER PER DR. MANISH BORAD, ACCOUNTANT MEM…

M/S ACCORD MEDIPLUS PVT LTD,PUNE vs. INCOME TAX OFFICER, WARD-1(1), PUNE, PUNE

ITA 16/PUN/2024[2017-18]Status: DisposedITAT Pune07 Apr 2025AY 2017-18

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.13 To 17/Pun/2024

Section 1Section 147Section 56(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.13 to 17/PUN/2024 Assessment Years : 2014-15 to 2018-19 M/s. Accord Mediplus Pvt. Ltd., 702, 7th Floor, Accord IT Park, Baner Road, Baner, Pune 411 045, Maharashtra PAN : AAMCA0134C Appellant Vs. Income Tax Officer, Ward-1(1), Pune Respondent Appellant by Shri Kishor B. Phadke and Shri Piyush Bafna Revenue by Shri Chandra Vijay Date of hearing 22.01.2025 Date of pronouncement 07.04.2025 आदेश / ORDER PER DR. MANISH BORAD, ACCOUNTANT MEMBER : The capt…

M/S ACCORD MEDIPLUS PVT LTD,PUNE vs. INCOME TAX OFFICER, WARD-1(1), PUNE, PUNE

ITA 15/PUN/2024[2016-17]Status: DisposedITAT Pune07 Apr 2025AY 2016-17

Bench: Dr.Manish Borad & Shri Vinay Bhamore

For Appellant: Shri Kishor B. Phadke and Shri Piyush BafnaFor Respondent: Shri Chandra Vijay
Section 1Section 147Section 56(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.13 to 17/PUN/2024 Assessment Years : 2014-15 to 2018-19 M/s. Accord Mediplus Pvt. Ltd., Vs. Income Tax Officer, 702, 7th Floor, Accord IT Park, Ward-1(1), Pune Baner Road, Baner, Pune 411 045, Maharashtra PAN : AAMCA0134C Appellant Respondent Appellant by : Shri Kishor B. Phadke and Shri Piyush Bafna Revenue by : Shri Chandra Vijay Date of hearing : 22.01.2025 Date of pronouncement : 07.04.2025 आदेश / ORDER PER DR. MANISH BORAD, ACCOUNTANT MEM…

M/S ACCORD MEDIPLUS PVT LTD,PUNE vs. INCOME TAX OFFICER, WARD-1(1), PUNE, PUNE

ITA 14/PUN/2024[2015-16]Status: DisposedITAT Pune07 Apr 2025AY 2015-16

Bench: Dr.Manish Borad & Shri Vinay Bhamore

For Appellant: Shri Kishor B. Phadke and Shri Piyush BafnaFor Respondent: Shri Chandra Vijay
Section 1Section 147Section 56(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.13 to 17/PUN/2024 Assessment Years : 2014-15 to 2018-19 M/s. Accord Mediplus Pvt. Ltd., Vs. Income Tax Officer, 702, 7th Floor, Accord IT Park, Ward-1(1), Pune Baner Road, Baner, Pune 411 045, Maharashtra PAN : AAMCA0134C Appellant Respondent Appellant by : Shri Kishor B. Phadke and Shri Piyush Bafna Revenue by : Shri Chandra Vijay Date of hearing : 22.01.2025 Date of pronouncement : 07.04.2025 आदेश / ORDER PER DR. MANISH BORAD, ACCOUNTANT MEM…

M/S ACCORD MEDIPLUS PVT LTD,PUNE vs. INCOME TAX OFFICER, WARD-1(1), PUNE, PUNE

ITA 13/PUN/2024[2014-15]Status: DisposedITAT Pune07 Apr 2025AY 2014-15

Bench: Dr.Manish Borad & Shri Vinay Bhamore

For Appellant: Shri Kishor B. Phadke and Shri Piyush BafnaFor Respondent: Shri Chandra Vijay
Section 1Section 147Section 56(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.13 to 17/PUN/2024 Assessment Years : 2014-15 to 2018-19 M/s. Accord Mediplus Pvt. Ltd., Vs. Income Tax Officer, 702, 7th Floor, Accord IT Park, Ward-1(1), Pune Baner Road, Baner, Pune 411 045, Maharashtra PAN : AAMCA0134C Appellant Respondent Appellant by : Shri Kishor B. Phadke and Shri Piyush Bafna Revenue by : Shri Chandra Vijay Date of hearing : 22.01.2025 Date of pronouncement : 07.04.2025 आदेश / ORDER PER DR. MANISH BORAD, ACCOUNTANT MEM…

ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE 6 1 1 , MUMBAI vs. DLK COMMERCIAL PRIVATE LIMITED, MUMBAI

In the result, the appeal of the Revenue is allowed

ITA 864/MUM/2024[2014-15]Status: DisposedITAT Mumbai10 Feb 2025AY 2014-15

Bench: Justice (Retd.) Shri C.V. Bhadang & Shri B.R. Baskaranassessment Year : 2014-15

For Appellant: Shri Satish ModiFor Respondent: Smt. Sanyogita Nagpal, CIT-DR
Section 56(2)(via)Section 56(2)(viia)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE JUSTICE (RETD.) SHRI C.V. BHADANG, PRESIDENT AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER Assessment Year : 2014-15 Asst. Commissioner of M/s. DLK Commercial Pvt. Ltd., Income Tax-6(1)(1), 2nd Floor, 5th Floor, vs. Plot No. 152, Aayakar Bhavan, Ramanuj Road No. 9, M.K. Road, Wadala (E), Mumbai Mumbai PAN : AADCD1820B (Appellant) (Respondent) For Assessee : Shri Satish Modi For Revenue : Smt. Sanyogita Nagpal, CIT-DR Date of Hearing : 10-02-2025 Date of Pronouncement : 10-02-2025 O R D E R PER B.R. BASKARAN, A.M : The Revenue has filed this a…

M/S UNIHEALTH CONSULTANCY LIMITED,MUMBAI vs. DCIT, 8 (3) (1), MUMBAI

In the result, the appeal of the assessee is allowed for In the result, the appeal of the assessee is allowed for In the result, the appeal of the assessee is allowed for statistical purposes

ITA 4387/MUM/2024[2017-18]Status: DisposedITAT Mumbai29 Jan 2025AY 2017-18

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2017-18 M/S Unihealth Consultancy Ltd., The Dy. Cit-8(3)(1), H-13 & H-14 Everest, 9Th Floor, Room No. 615, 6Th Floor, Aayakar Vs. Tardeo Road, Bhavan, Maharishi Karve Road, Mumbai-400034. Mumbai-400020. Pan No. Aabcu 1551 C Appellant Respondent

For Appellant: Ms. Rajeshwari Menon, Sr. DRFor Respondent: Mr. Rajesh Kalyani/ Ajay Dhoot
Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI SANDEEP SINGH KARHAIL (JUDICIAL MEMBER) Assessment Year: 2017-18 M/s Unihealth Consultancy Ltd., The Dy. CIT-8(3)(1), H-13 & H-14 Everest, 9th floor, Room No. 615, 6th floor, Aayakar Vs. Tardeo Road, Bhavan, Maharishi Karve Road, Mumbai-400034. Mumbai-400020. PAN NO. AABCU 1551 C Appellant Respondent : Mr. Rajesh Kalyani/ Ajay Dhoot Assessee by : Ms. Rajeshwari Menon, Sr. DR Revenue by : 27/11/2024 Date of Hearing Date of pronouncement : 29/01/2025 ORDER PER OM PRAKASH KANT, AM This appeal by…

G S FARM TAAZA PRODUCE PRIVATE LIMITED.,,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, (OSD), RANGE-3(1), BENGALURU

In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 1255/BANG/2024[2016-17]Status: DisposedITAT Bangalore26 Nov 2024AY 2016-17

Bench: Shri Waseem Ahmed & Shri Keshav Dubeyassessment Year: 2016-17

For Appellant: Shri BS Balachandran, AdvocateFor Respondent: Shri V Parithivel, JCIT (DR)
Section 154Section 250Section 56(2)(viib)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER Assessment Year: 2016-17 The Dy. Commissioner of GS Farm Taaza Produce Pvt. Ltd., Vs. 93/A, 4th B Cross, 5th Block, Income Tax (OSD), Range – 3(1), Koramangala Industrial Area, Bengaluru. Bengaluru – 560 095. . PAN – AAGCG 0247 A APPELLANT RESPONDENT Assessee by : Shri BS Balachandran, Advocate Revenue by : Shri V Parithivel, JCIT (DR) Date of hearing : 09.10.2024 Date of Pronouncement : 26.11.2024 O R D E R PER WASEEM AHMED, ACCOUNTANT MEMBER: This is an appeal fil…

DCIT-CC-5(3), MUMABI, MUMBAI vs. JWL COLD STORE PRIVATE LIMITED , PANVEL , MAHARASHTRA

In the result, appeal of the revenue is dismissed

ITA 3098/MUM/2023[2014-15]Status: DisposedITAT Mumbai31 Jul 2024AY 2014-15

Bench: Shri Pavan Kumar Gadale, Hon’Ble & Shri Girish Agrawal, Hon’Ble

For Appellant: Shri Satish Mody, A/RFor Respondent: Ms. Rajeshwari Menon, Sr. D/R
Section 115JSection 143(3)Section 56(2)(viib)

…d the charging of premium by taking the actual data to arrive at a value of Rs.34.71/- per share. 7. Relaince was placed on several judicial precedents including that of Hon’ble Jurisdictional High Court of Bombay in case of Vodafone M-Pesa Ltd. v PCIT (2018) 164 DTR 257/ 256 Taxman 240 (Bom)(HC) and Hon’ble Delhi High Court in case of Agra Portfolio (P.) Ltd. v. Principal I.T.A. No. 3098/Mum/2023 7 Commissioner of Income-tax reported in [2024] 161 taxmann.com 303 (Delhi) and several other decisions of Co-ordinate Bench of ITAT. 8. Ld. CIT(A) after considering all the submissions and facts of the case and analy…

Showing 1–20 of 69 · Page 1 of 4