Yatish Trading Co. (P.) Ltd. v. Asstt. CIT

129 ITD 237Income Tax Appellate Tribunal2011#3618 most cited

What is Yatish Trading Co. (P.) Ltd. v. Asstt. CIT authority for?

The Assessing Officer can only invoke Rule 8D for disallowances under section 14A if they are not satisfied with the correctness of the expenditure claimed by the assessee concerning exempt income, and must record this dissatisfaction. This is a condition precedent to applying Rule 8D.

33

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2025.

Also referred to as

Yatish Trading Co. · section 14a · rule 8d · disallowance · exempt income · assessing officer · dissatisfaction · correctness of expenditure · condition precedent

Also reported as

9 Taxmann.com 164

Issues it is cited on

section 14a(3)section 10(5)section 43(3)section 14a(1)section 42strategic investmentsection 80ia(4)section 115jb(2)section 80iasection 34disallowance under section 14asection 80i

Judgments citing Yatish Trading Co. (P.) Ltd. v. Asstt. CIT

M/S. APCO INFRATECH PVT. LTD.,,LUCKNOW vs. ACIT-I, LUCKNOW

In the result, appeals vide I

ITA 357/LKW/2020[2017-18]Status: DisposedITAT Lucknow02 Apr 2025AY 2017-18
Section 143(1)Section 143(2)Section 143(3)Section 80I

…at Disallowances u/s 14A is\nlimited to exempt income.\n\nFurther, affirmed by Apex Court -[2018] 99 taxmann.com 286 (SC)\nSUPREME COURT OF INDIA - Principal Commissioner of Income\nTax, Patiala v. State Bank of Patiala\n\nMaxopp Investment Ltd. Vs. CIT[2011] 129 ITD 237/9 taxman.com\n164(Mum.)- It is held that provision of Rule 8D shall be applied only if the\nAssessing Officer is not satisfied with the correctness of the claim of\nexpenditure (pertaining to exempt income) made by the assessee. The\nAssessing Officer must record his dissatisfaction with the correctness of\nthe claim of expenditure made by the as…

THEDCIT, COCHIN vs. M.S COCHIN INTERNATIONAL AIRPORT LTD, COCHIN

ITA 304/COCH/2017[2007-08]Status: DisposedITAT Cochin23 Oct 2024AY 2007-08

Bench: Shri Satbeer Singh Godara & Shri Amarjit Singh

For Respondent: 22.08.2024
Section 115JSection 143(3)Section 80I

…9] 319 ITR 204 (Punj. & Har.). ii. CIT v. Suzion Energy Ltd. [Tax Appeal No. 223 of 2013, dated 3-4- 2013] (Guj.) iii. CIT v. K. Raheja Corpn. (P.) Ltd. [IT Appeal No. 1260 of 2009, dated 8- 8-2011] (Bom.) iv. Yatish Trading Co. (P.) Ltd. v. Asstt. CIT [2011] 129 ITD 237/9 taxmann.com 164 (Trib.)(Mum.) v. Maruti Udyog Ltd. v. Dy. CIT [2005] 92 ITD 119 (Trib.) (Delhi.) vi. Paranjape Autocast (P) Ltd. v. Dy. CIT [IT Appeal Nos. 1090 & 1091 (Trib) (Pune) of 2010, dated 25-6-2012] vii. ITO v. Strides Arcolab Ltd. [2012] 138 (TD 323/24 taxmann.com 89 (Trib.)(Mum.) viii. Yamuna Prasad Peshwa v. Dy. CIT [IT Appeal No. 4…

THE DCIT, COCHIN vs. M.S COCHIN INTERNATIONAL AIRPORT LTD, COCHIN

ITA 193/COCH/2017[2012-13]Status: DisposedITAT Cochin23 Oct 2024AY 2012-13

Bench: Shri Satbeer Singh Godara & Shri Amarjit Singh

For Respondent: 22.08.2024
Section 115JSection 143(3)Section 80I

…9] 319 ITR 204 (Punj. & Har.). ii. CIT v. Suzion Energy Ltd. [Tax Appeal No. 223 of 2013, dated 3-4- 2013] (Guj.) iii. CIT v. K. Raheja Corpn. (P.) Ltd. [IT Appeal No. 1260 of 2009, dated 8- 8-2011] (Bom.) iv. Yatish Trading Co. (P.) Ltd. v. Asstt. CIT [2011] 129 ITD 237/9 taxmann.com 164 (Trib.)(Mum.) v. Maruti Udyog Ltd. v. Dy. CIT [2005] 92 ITD 119 (Trib.) (Delhi.) vi. Paranjape Autocast (P) Ltd. v. Dy. CIT [IT Appeal Nos. 1090 & 1091 (Trib) (Pune) of 2010, dated 25-6-2012] vii. ITO v. Strides Arcolab Ltd. [2012] 138 (TD 323/24 taxmann.com 89 (Trib.)(Mum.) viii. Yamuna Prasad Peshwa v. Dy. CIT [IT Appeal No. 4…

THE DCIT, COCHIN vs. M/S.COCHIN INTERNATIONAL AIRPORT LTD, COCHIN

ITA 167/COCH/2017[2011-12]Status: DisposedITAT Cochin23 Oct 2024AY 2011-12

Bench: Shri Satbeer Singh Godara & Shri Amarjit Singh

For Respondent: 22.08.2024
Section 115JSection 143(3)Section 80I

…9] 319 ITR 204 (Punj. & Har.). ii. CIT v. Suzion Energy Ltd. [Tax Appeal No. 223 of 2013, dated 3-4- 2013] (Guj.) iii. CIT v. K. Raheja Corpn. (P.) Ltd. [IT Appeal No. 1260 of 2009, dated 8- 8-2011] (Bom.) iv. Yatish Trading Co. (P.) Ltd. v. Asstt. CIT [2011] 129 ITD 237/9 taxmann.com 164 (Trib.)(Mum.) v. Maruti Udyog Ltd. v. Dy. CIT [2005] 92 ITD 119 (Trib.) (Delhi.) vi. Paranjape Autocast (P) Ltd. v. Dy. CIT [IT Appeal Nos. 1090 & 1091 (Trib) (Pune) of 2010, dated 25-6-2012] vii. ITO v. Strides Arcolab Ltd. [2012] 138 (TD 323/24 taxmann.com 89 (Trib.)(Mum.) viii. Yamuna Prasad Peshwa v. Dy. CIT [IT Appeal No. 4…

THE DCIT, COCHIN vs. M/S.COCHIN INTERNATIONAL AIRPORT LTD, COCHIN

ITA 166/COCH/2017[2010-11]Status: DisposedITAT Cochin23 Oct 2024AY 2010-11

Bench: Shri Satbeer Singh Godara & Shri Amarjit Singh

For Respondent: 22.08.2024
Section 115JSection 143(3)Section 80I

…9] 319 ITR 204 (Punj. & Har.). ii. CIT v. Suzion Energy Ltd. [Tax Appeal No. 223 of 2013, dated 3-4- 2013] (Guj.) iii. CIT v. K. Raheja Corpn. (P.) Ltd. [IT Appeal No. 1260 of 2009, dated 8- 8-2011] (Bom.) iv. Yatish Trading Co. (P.) Ltd. v. Asstt. CIT [2011] 129 ITD 237/9 taxmann.com 164 (Trib.)(Mum.) v. Maruti Udyog Ltd. v. Dy. CIT [2005] 92 ITD 119 (Trib.) (Delhi.) vi. Paranjape Autocast (P) Ltd. v. Dy. CIT [IT Appeal Nos. 1090 & 1091 (Trib) (Pune) of 2010, dated 25-6-2012] vii. ITO v. Strides Arcolab Ltd. [2012] 138 (TD 323/24 taxmann.com 89 (Trib.)(Mum.) viii. Yamuna Prasad Peshwa v. Dy. CIT [IT Appeal No. 4…

THOMAS COOK (INDIA) LTD.,MUMBAI vs. ADDL/ JT/ DY/CIT/ASSTT/ITO, NATIONAL E-ASSESSMENT CENTRE, DELHI

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

ITA 1218/MUM/2021[2016-17]Status: DisposedITAT Mumbai24 Nov 2023AY 2016-17

Bench: Shri S. Rifaur Rahman, Hon'Ble & Ms. Kavitha Rajagopal, Hon'Ble

Section 92CSection 92C(3)

…to some imaginary expenditures Accordingly, if no expenditure is incurred in relation to the exempt income, no disallowance can be made under Section 14A of the Act.  CIT v. Hero Cycles Ltd. (323 ITR 518) (P&H HC) (2010)  Yatish Trading Co. (P.) Ltd. vACIT (129 ITD 237) (Mum ITAT) (2011) Page No. 62 ITA NO. 752 & 2541/MUM/2022 (A.Y. 2017-18 & 2018-19) Thomas Cook (India) Limited  Justice Sam P. BharuchavACIT (53 SOT 192) (Mum ITAT) (2012)  Principal Commissioner of Income tax- IL&FS fax -04 v IL & FS Energy Development Co Ltd (84 taxmann.com 186) (Delhi HC) (2017) 2. It is therefore emphasized that our compa…

HINDUJA FINANCE LTD.,MUMBAI vs. DCIT , RANGE -7(1)(2) (EARLIER DCIT 6(1)), MUMBAI

In the result, this ground of appeal of assessee is dismissed and order of Ld

ITA 7154/MUM/2019[2010-11]Status: DisposedITAT Mumbai20 May 2022AY 2010-11

Bench: Shri Vikas Awasthy & Shri Gagan Goyalhinduja Finance Ltd. 171, Hinduja House, Dr. Annie Besant Road, Worli, Mumbai-400018 Pan: Aagca0533R ...... Appellant Vs. Dy.Cit, Range-7(1)(2) Aayakar Bhavan, M.K. Road, Mumbai-400020. ..... Respondent Appellant By : Sh. Ruturaj Gurjar Respondent By : Sh. B.K. Bagchi, Cit-Dr Date Of Hearing : 25/03/2022 Date Of Pronouncement : 20/05/2022 Order Per Gagan Goyal, A.M: This Appeal By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals)-13, Mumbai [Hereinafter Referred To As ‘The Cit (A)’] Vide Order Dated 05.09.2019 For The Assessment Year (Ay) 2010- 11. The Assessee Has Raised The Following Grounds Of Appeal: 1. On The Facts & The Circumstances Of The Case & In Law, The Cit(A) Has Erred In Confirming: I) The Disallowance Made U/S.14A Of The Income Tax Act At Rs.7, 06,985/- As Against Disallowance Of Rs.2, 52,536/- As Computed By The Appellant. The Disallowance Made Of Rs.4, 54,449/- May Please Be Deleted.

For Appellant: Sh. Ruturaj GurjarFor Respondent: Sh. B.K. Bagchi, CIT-DR
Section 14Section 14A

…. 7186/Mum/2011. f) Bakliwal Financial Services India Pvt. Ltd. - 4885, 4658/Mum/2011 & ITA No.2991, 2345/Mum/2012. g) MSA Securities Pvt. Ltd. v. ACIT and N.M.S. Consultancy Pvt. Ltd. v. DCIT - 1523/MD8/2012 & 1524/Mds/2011. h) Yatish Trading Co. Pvt. Ltd. - 129 ITD 237 i) Apoorva Patni ....... (Pune ITAT), j) Ethio Plastics Pvt. Ltd. v. DCIT (Ah’bad ITAT). 5 ITA No. 7154/Mum/2019, AY 2010-11 k) Bombay High Court in India Advantage Securities Ltd. - 380 ITR 471. l) HDFC Bank Ltd. v. DCIT - Bom, High Court, Writ Pet. No.1753 of 2016 m) Gulshan Investments - 142 ITD 89 (Cal. Trib.).” 7. In this regard we have g…

M/S KARNATAKA STATE BEVERAGES CORPORATION LIMITED ,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-4(1)(1), BANGALORE

In the result, the appeal of the assessee is dismissed

ITA 973/BANG/2018[2012-13]Status: DisposedITAT Bangalore09 Dec 2021AY 2012-13

Bench: Shri Chandra Poojari & Shri George George K.Assessment Year : 2012-13

For Appellant: Shri S.V. Ravishankar, AdvocateFor Respondent: Shri Chetan R., Addl. CIT(DR)(ITAT), Bengaluru
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER Assessment year : 2012-13 M/s. Karnataka State Beverages Vs. The Deputy Commissioner Corporation Lt., of Income Tax, 4th Floor, TTMC Building, ‘A’ Block, Circle 4(1)(1), BMTC, Shanthinagar, Bangalore. Bangalore – 560 027. PAN: AACCK 1421A APPELLANT RESPONDENT Appellant by : Shri S.V. Ravishankar, Advocate Respondent by : Shri Chetan R., Addl. CIT(DR)(ITAT), Bengaluru. Date of hearing : 30.11.2021 Date of Pronouncement : 09.12.2021 O R D E R Per Chandra Poojari, A…

SMT MADHU SOLANKI,MYSORE vs. ITO, BANGALORE

In the result, the appeal of the assessee is allowed

ITA 974/BANG/2009[1998-99]Status: DisposedITAT Bangalore09 Aug 2021AY 1998-99

Bench: Shri B. R. Baskaran & Smt. Beena Pillaiassessmentyear:1998-99

For Appellant: Shri Narendra Sharma, A.RFor Respondent: Shri Kannan Narayanan, D.R
Section 133ASection 147Section 68

…ITA No.974 /Bang/2009 Smt. Madhu Solanki, Mysore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’BENCH: BANGALORE BEFORE SHRI B. R. BASKARAN, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER AssessmentYear:1998-99 Smt. Madhu Solanki W/o Sri Shantilal Solanki C/o Rajendra Metals ITO No.2, KRS Road Vs. Ward-1(3) Mysore Bangalore PAN NO :ACGPS0670L APPELLANT RESPONDENT Appellant by : Shri Narendra Sharma, A.R. Respondent by : Shri Kannan Narayanan, D.R. Date of Hearing : 07.07.2021 Date of Pronouncement : 09.08.2021 O R D E R PERB.R. BASKARAN, ACCOUNTANT MEMBER: The assessee has filed this appeal challeng…

DCIT, CIR-11(1), KOLKATA, KOLKATA vs. M/A. KHAITAN INDIA LTD, KOLKATA

In the result, the appeal of the revenue is dismissed

ITA 461/KOL/2017[2013-14]Status: DisposedITAT Kolkata16 Nov 2018AY 2013-14

Bench: Hon’Ble Shri S.S.Godara, Jm & Hon’Ble Shri M.Balaganesh, Am] I.T.A No. 461/Kol/2017 Assessment Year : 2013-14 Dcit, Circle-11(1), Kolkata -Vs- M/S Khaitan India Ltd. [Pan: Aabck 2326 B] (Appellant) (Respondent)

For Appellant: Shri Saurabh Kumar, Addl. CIT Sr. DRFor Respondent: None
Section 10(1)Section 143(3)Section 14A

…be necessary to prove nexus between the loan and the making of investments. Some of the decisions are being referred to hereunder: (a) CIT v. Winsome Textile lndustries Ltd. [2009] 319 ITR 204 (Punj & Har); (b) Yatish Trading Co. (P.) Ltd. v. Asst CIT [2011] 129 ITD 237(Mum ITAT); (c) Maruti Udyog Ltd. v. Dy, CIT [2005] 921TD 119(Delhi ITAT); (d) ITO v, Strides Arcolab Ltd. [2012] 138 ITD 323 (Mum ITAT); (e) Balarampur Chini Mills Ltd. v. Dy. CIT [2012] 20 Taxman.com 117(Kol); (t) CIT v. Reliance Utilities and Power Ltd. [2009] 313 ITR 340 (Bom); (g) CIT v. Hero Cycles Ltd. [2010] 323 ITR 518 (Punj & Haryana); (…

BHASKAR TRANSPORT PRIVATE LIMITED,HYDERABAD vs. DY. COMMISSIONER OF INCOME TAX , CENTRAL CIRCLE-2, HYDERABAD

In the result, all the appeals of the assessee are allowed

ITA 1386/HYD/2018[2014-15]Status: DisposedITAT Hyderabad15 Nov 2018AY 2014-15

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

For Appellant: Shri P. Murali Mohan Rao, ARFor Respondent: Shri Pawan Kumar, DR
Section 143(2)Section 143(3)Section 14A

…ompany did not earn any exempt income, which does not form part of the total income and hence, no disallowance u/s. 14A can be made. 3. In this connection, Ld.AR of the assessee relied on the following case law: a. Yatish trading Co. Pvt Ltd Vs. CIT (2011) [129 ITD 237/9] held that "When it is possible to determine actual expenditure 'in relation to' exempt income or when no expenditure has been incurred 'in relation to' exempt income, the principal of apportionment embedded in section 14A or rule 8(D) has not application”. b. Shree Shyam Kamal Finance & Leasing Company (P) Ltd Vs. ITO (2008) [21 SOT 42] ( Mum…

BHASKAR TRANSPORT PRIVATE LIMITED,HYDERABAD vs. INCOME TAX OFFICER, WARD-1(3), HYDERABAD

In the result, all the appeals of the assessee are allowed

ITA 1385/HYD/2018[2013-14]Status: DisposedITAT Hyderabad15 Nov 2018AY 2013-14

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

For Appellant: Shri P. Murali Mohan Rao, ARFor Respondent: Shri Pawan Kumar, DR
Section 143(2)Section 143(3)Section 14A

…ompany did not earn any exempt income, which does not form part of the total income and hence, no disallowance u/s. 14A can be made. 3. In this connection, Ld.AR of the assessee relied on the following case law: a. Yatish trading Co. Pvt Ltd Vs. CIT (2011) [129 ITD 237/9] held that "When it is possible to determine actual expenditure 'in relation to' exempt income or when no expenditure has been incurred 'in relation to' exempt income, the principal of apportionment embedded in section 14A or rule 8(D) has not application”. b. Shree Shyam Kamal Finance & Leasing Company (P) Ltd Vs. ITO (2008) [21 SOT 42] ( Mum…

BHASKAR TRANSPORT PRIVATE LIMITED,HYDERABAD vs. DY. COMMISSIONER OF INCOME TAX , CENTRAL CIRCLE-2, HYDERABAD

In the result, all the appeals of the assessee are allowed

ITA 1383/HYD/2018[2011-12]Status: DisposedITAT Hyderabad15 Nov 2018AY 2011-12

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

For Appellant: Shri P. Murali Mohan Rao, ARFor Respondent: Shri Pawan Kumar, DR
Section 143(2)Section 143(3)Section 14A

…ompany did not earn any exempt income, which does not form part of the total income and hence, no disallowance u/s. 14A can be made. 3. In this connection, Ld.AR of the assessee relied on the following case law: a. Yatish trading Co. Pvt Ltd Vs. CIT (2011) [129 ITD 237/9] held that "When it is possible to determine actual expenditure 'in relation to' exempt income or when no expenditure has been incurred 'in relation to' exempt income, the principal of apportionment embedded in section 14A or rule 8(D) has not application”. b. Shree Shyam Kamal Finance & Leasing Company (P) Ltd Vs. ITO (2008) [21 SOT 42] ( Mum…

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)

…ance under section 14A of the Act r.w. 8D of the Rules ought to be made. For buttressing his contention, the assessee relied upon order of the ITAT in the case of Zaverilal Virjibhai Mandalia Vs. ACIT, 152 TTJ (Ahd)(UD) 20; Yatish Trading Co. P.Ltd. Vs. ACIT, 129 ITD 237 (Mum) and CCI Vs. JOT, 250 CTR (Kar) 291. The ld.CIT(A) has accepted contentions of the assessee and deleted the disallowance. 21. With the assistance of ld.representatives, we have gone through the record. In recent judgment, Hon’ble Supreme Court has upheld the disallowance of expenditure relatable to tax free income even if such income is inc…

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)

…ance under section 14A of the Act r.w. 8D of the Rules ought to be made. For buttressing his contention, the assessee relied upon order of the ITAT in the case of Zaverilal Virjibhai Mandalia Vs. ACIT, 152 TTJ (Ahd)(UD) 20; Yatish Trading Co. P.Ltd. Vs. ACIT, 129 ITD 237 (Mum) and CCI Vs. JOT, 250 CTR (Kar) 291. The ld.CIT(A) has accepted contentions of the assessee and deleted the disallowance. 21. With the assistance of ld.representatives, we have gone through the record. In recent judgment, Hon’ble Supreme Court has upheld the disallowance of expenditure relatable to tax free income even if such income is inc…

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)

…ance under section 14A of the Act r.w. 8D of the Rules ought to be made. For buttressing his contention, the assessee relied upon order of the ITAT in the case of Zaverilal Virjibhai Mandalia Vs. ACIT, 152 TTJ (Ahd)(UD) 20; Yatish Trading Co. P.Ltd. Vs. ACIT, 129 ITD 237 (Mum) and CCI Vs. JOT, 250 CTR (Kar) 291. The ld.CIT(A) has accepted contentions of the assessee and deleted the disallowance. 21. With the assistance of ld.representatives, we have gone through the record. In recent judgment, Hon’ble Supreme Court has upheld the disallowance of expenditure relatable to tax free income even if such income is inc…

ACIT 3(1)(2), MUMBAI vs. EDELWEISS TRADING & HOLDINGS LTD, MUMBAI

In the result, the appeal filed by the revenue is hereby ordered to be dismissed

ITA 4259/MUM/2016[2011-12]Status: DisposedITAT Mumbai17 Jan 2018AY 2011-12

Bench: Shri Rajendra, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.4259/Mum/2016 (निर्धारण वर्ा / Assessment Year: 2011-12) Acit-3(1)(2) बिधम/ M/S. Edelweiss Trading & Room No. 607, 6Th Floor, Holding Ltd. (Formerly Vs. Aayakar Bhavan, Mumbai- Edelweiss Commodities 400020 Ltd.) 1, Edelweiss House, Off, Cst Road, Kalina, Santacruz (E) Mumbai- 400098 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabce3819M (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri Saurabh Deshpande (Dr) Assessee By: Shri Rajan Vora सुनवाई की तारीख / Date Of Hearing: 26.10.2017 घोषणा की तारीख /Date Of Pronouncement: 17. 01.2018 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue Has Filed The Present Appeal Against The Order Dated 16.03.2016 Passed By The Commissioner Of Income Tax (Appeals) - 8, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2011- 12. 2. The Revenue Has Raised The Following Grounds:- “1. "On The Facts & Circumstances Of The Case & In Law, The Ld. Cit{A) Erred In Deleting The Addition Of Rs.12,74,59,362/- Made By Assessing Officer On Account Of Mark To Market Loss A.Y.2011-12

For Appellant: Shri Rajan VoraFor Respondent: Shri Saurabh Deshpande (DR)
Section 10(34)Section 142(1)Section 143(2)Section 14ASection 14A(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI RAJENDRA, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No.4259/Mum/2016 (निर्धारण वर्ा / Assessment Year: 2011-12) ACIT-3(1)(2) बिधम/ M/s. Edelweiss Trading & Room No. 607, 6th Floor, Holding Ltd. (Formerly Vs. Aayakar Bhavan, Mumbai- Edelweiss Commodities 400020 Ltd.) 1, Edelweiss House, Off, CST Road, Kalina, Santacruz (E) Mumbai- 400098 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AABCE3819M (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue by: Shri Saurabh Deshpande (DR) Assessee by: Shri Rajan Vora सुनवाई की तारीख / Date of Hearing:…

ITO 6(1)(2), MUMBAI vs. AMOOLYA ENGINEERS P.LTD, MUMBAI

Accordingly this ground raised by the revenue is partly allowed

ITA 6294/MUM/2016[2009-10]Status: DisposedITAT Mumbai07 Dec 2017AY 2009-10

Bench: Shri Shamim Yahya, Am & Shri Sandeep Gosain, Jm आयकरअपीलसं./ I.T.A. No. 6294/Mum/2016, (निर्धारणवर्ा / Assessment Year: 2009-10)

For Appellant: Shri Ram TiwariFor Respondent: Shri Bhupendra Shah
Section 143(1)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, AM & SHRI SANDEEP GOSAIN, JM आयकरअपीलसं./ I.T.A. No. 6294/Mum/2016, (निर्धारणवर्ा / Assessment Year: 2009-10) ITO 6(1)(2) Amoolya Engineers Pvt. Room No. 508, 5th floor, Ltd. AayakarBhavan, M. K. Road, 9A-16, Gr. Floor, बिधम/ Mumbai. TaherManison, 16 Vs. Nagdevi Area,NayanDhuru Cross Lane, Mumbai-400003. स्थायीलेखासं./जीआइआरसं./PAN/GIR No. AADCA0172F (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant by : Shri Ram Tiwari प्रत्यथीकीओरसे/Respondentby : Shri Bhupendra Shah सुनवाईकीतारीख/ : 14/09/2017 Date of Hearing…

DCIT CIR 6(3)(1), MUMBAI vs. FACO FASTNERS P.LTD, MUMBAI

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

ITA 1641/MUM/2017[2010-11]Status: DisposedITAT Mumbai26 Oct 2017AY 2010-11

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm Dcit Cir 6(3)(1) Vs. M/S. Faco Fastners Pvt. R.No.506, 5Th Floor, Aayakar Ltd., Bhavan 196, Mutton Street M.K.Road, Mumbai – 400 Null Bazar, 020 Mumbai – 400 003 Pan/Gir No. Aabcf2490D Appellant) .. Respondent)

Section 143(3)Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL “J”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI SANDEEP GOSAIN, JM DCIT CIR 6(3)(1) Vs. M/s. Faco Fastners Pvt. R.No.506, 5th Floor, Aayakar Ltd., Bhavan 196, Mutton Street M.K.Road, Mumbai – 400 Null Bazar, 020 Mumbai – 400 003 PAN/GIR No. AABCF2490D Appellant) .. Respondent) Revenue by Ms. Arju Garodia Assessee by Shri Kartik Mehta Date of Hearing 24/08/2017 Date of Pronouncement 26/10/2017 आदेश / O R D E R PER R.C.SHARMA (A.M): This is an appeal filed by the revenue against the order of CIT(A)- 12, Mumbai dated 16/12/2016 for the A.Y.2010-11 in the matter of order…

ITO 6(3)(3), MUMBAI vs. JOSTARS OROGOTECH P.LTD, MUMBAI

In the result, this appeal by the Revenue stands partly allowed and cross objection by the assessee stands dismissed

ITA 1288/MUM/2017[2009-10]Status: DisposedITAT Mumbai03 Oct 2017AY 2009-10

Bench: Shri Shamim Yahya, Am & Shri Shaktijit Dey, Jm

For Appellant: Shri J.P.BairagraFor Respondent: Shri Purushottam Kumar
Section 133(6)Section 143(3)Section 147Section 69

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ ‘D’, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “D”, MUMBAI Before Shri Shamim Yahya, AM & Shri Shaktijit Dey, JM ITA No.1288/Mum/2017 : Asst.Years 2009-2010 The Income Tax Officer M/s.Jostars Orogotech Pvt. Ltd. बनाम/ Ward 6(3)(3) A-501 Innova Marathon, Next to Gen Mumbai. Off Ganpatrao Kadam Marg Vs. Lower Parel, Mumbai – 400 013. PAN : AABCJ3749B. (अपीलाथ" /Appellant) (""यथ"/Respondent) CO No.191/Mum/2017 : Asst.Years 2009-2010 M/s.Jostars Orogotech Pvt. Ltd. The Income Tax Officer बनाम/ A-501 Innova Marathon, Next to Gen Ward 6(3)(3) Off Ganpatrao Kadam Marg…

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Yatish Trading Co. (P.) Ltd. v. Asstt. CIT (129 ITD 237) — Cited in 33 Judgments | BharatTax