advance tax — 1,785 case laws

Bhupendra C. Dalal, Mumbai vs. Asst CIT, Central Circle-4 (4), Mumbai

Appeals are allowed for statistical purposes

ITA 2389/MUM/2022[1992-93]Status: DisposedITAT Mumbai18 Jul 2023AY 1992-93

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Shri Vipul Joshi, AdvFor Respondent: Dr. P. Daniel (Spl. Counsel)

Section 143(3)Section 220Section 234Section 234ASection 254

funds also remains with custodian, in fact, it is the learned Assessing Officer who should have asked the custodian to remit amount of advance tax in case of the assessee at the time of each of advance tax installment payable. On maintainability, he submitted that assessee is challenging the order

Bhupendra C. Dalal, Mumbai vs. Asst CIT, Central Circle-4 (4), Mumbai

Appeals are allowed for statistical purposes

ITA 2388/MUM/2022[1991-92]Status: DisposedITAT Mumbai18 Jul 2023AY 1991-92

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Shri Vipul Joshi, AdvFor Respondent: Dr. P. Daniel (Spl. Counsel)

Section 143(3)Section 220Section 234Section 234ASection 254

funds also remains with custodian, in fact, it is the learned Assessing Officer who should have asked the custodian to remit amount of advance tax in case of the assessee at the time of each of advance tax installment payable. On maintainability, he submitted that assessee is challenging the order

Ameriprise India Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee is allowed

ITA 1198/DEL/2016[2011-12]Status: DisposedITAT Delhi17 Jul 2023AY 2011-12

Bench: Sh. Saktijit Deydr. B. R. R. Kumar

For Appellant: Sh. Kamal Sawhney Adv. &For Respondent: Sh. P. Praveen Sidharth, CIT DR

Section 143(3)Section 234CSection 271(1)(c)Section 37(1)

connection with earning of income. 3. Ground No. 3- Non-grant of full credit in respect of Tax Deducted at Source (TDS) and advance tax. 3.1 On the facts and in the circumstances of the case and in law, the learned AO has erred in granting credit ... facts and in the circumstances of the case and in law, the learned AO has erred in granting credit for advance tax of Rs 2,18,00,000 only against Rs 2,53,00,000 claimed by the Appellant in its return of income filed for the subject

Bhim Singh, Kota vs. DCIT, C-2, Kota

In the result, appeal of the assessee is partly allowed

ITA 90/JPR/2023[2014-15]Status: DisposedITAT Jaipur17 Jul 2023AY 2014-15

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. B. V. Maheshwari (CA)For Respondent: Sh. R. S. Meel (JCIT)

Section 143Section 154Section 24Section 250

which is beyond the power of CIT(A). SUBMISSIONS: That as per income of the assessee the assessee claimed taxes paid (TDS + Advance Tax) Rs. 8,77,903/- however the Ld. A.O. allowed credit of Rs. 5,52,336/- It was also a matter of rectification

Sionc Pharmaceuticals Private Limited, Visakhapatnam vs. Deputy Commissioner of Income Tax, Circle 3(1), Visakhapatnam

In the result, appeal of the assessee is dismissed

ITA 40/VIZ/2023[2019-20]Status: DisposedITAT Visakhapatnam14 Jul 2023AY 2019-20

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.40/Viz/2023 (ननधधारण वर्ा / Assessment Year : 2019-20) Sionc Pharmaceuticals Private Ltd. Vs. Deputy Commissioner Of D.No.43-11-56, Subbalakshminagar Income Railway New Colony Circle-3(1) Visakhapatnam Visakhapatnam [Pan : Aalcs7973C] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent)

For Appellant: Shri C.Subrahmanyam, ARFor Respondent: Shri O.N.Hari Prasada Rao, DR

Section 139(1)Section 143(1)Section 36(1)(va)

tax, interest and fee, if any, computed under clause (b) by any tax deducted at source, any tax collected at source, any advance tax paid, any relief allowable under section 89, any relief allowable under an agreement under section 90 or section 90A, or any relief allowable under section

Accenture Solutions P Ltd (Asol), Mumbai vs. Addl/Jt/ Dy/CIT/Asstt/ITO, National Faceless Assessment Centre, Delhi & the Dy CIT, Circle-14(1)(1), Mumbai

In the result, the appeal of the assessee is partly allowed

ITA 1255/MUM/2021[2016-17]Status: DisposedITAT Mumbai13 Jul 2023AY 2016-17

Bench: Shri Amit Shukla & Shri Amarjit Singhaccenture Solutions Vs. Additional/Joint/Deputy/ Private Limited (‘Asol’) Assistant Commissioner Plant 3, Godrej & Boyce Of Income Tax/Income- Complex, Phirojshah Tax Officer, National Nagar, Vikhroli West, Facelless Assessment Off L.B.S Marg, Centre, Delhi Mumbai – 400079 The Dcit, Circle 14(1)(1) स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaach3235M Appellant .. Respondent Appellant By : Nishant Thakkar/ Hiten Chande/ Ms. Jasmin Amalsadvala Respondent By : Azhar Zain Vayal Parambath Date Of Hearing 22.05.2023 Date Of Pronouncement 13.07.2023 आदेश / O R D E R Per Amarjit Singh (Am): This Appeal Filed By The Assesse Is Directed Against The Order Passed By The Ao (National Assessment Centre) Mumbai- 2, Dated 18.03.2021 For A.Y. 2016-17 As Per The Direction Of The Drp Issued U/S 144C (5) Of The Act. The Assessee Has Raised The Following Grounds Before Us: “On The Facts & Circumstances Of The Case & In Law, The Learned Ao Transfer Pricing Officer (Tpo), Based On The Directions Of The Hon'Ble Drp Has: General Ground 1. Erred In Assessing The Total Income Of The Appellant At Rs.2888,33,73,016 Against A Total Income Of Rs.2179,39,30,620 As Reported By The Appellant In Its Revised Return Of Income & Determining A Demand Of Rs.2186,98,55,847 Payable By The Appellant.

For Appellant: Nishant Thakkar/ Hiten Chande/For Respondent: Azhar Zain Vayal Parambath

Section 144CSection 92CSection 92C(3)

appointed date of 1 April 2015. Revised return was filed pursuant to merger of ASPL into the Appellant wherein all income and corresponding TDS, advance tax, MAT credit, DDT pertaining to ASPL was reported by the Appellant. The said merger was also noted by the AO in the draft assessment ... claimed by the Appellant in its return of income, appearing under the PAN of ASPL 30. Erred in not granting credit of advance tax of Rs.484,00,00,000 claimed by the Appellant in its return of income, appearing in PAN of ASPL. 31. Erred in not granting credit

The Income Tax Officer-Ward-2, Gandhidham - Kutch vs. M/S. Riddhi Siddhi Jewellers, Gandhidham - Kutch

In the result, appeal of the Revenue isdismissed

ITA 239/RJT/2018[2014-15]Status: HeardITAT Rajkot05 Jul 2023AY 2014-15

Bench: Smt.Annapurna Gupta & Smt. Madhumita Royassessment Year :2014-15 Ito, Ward-2 Vs. M/S.Riddhi Siddhi Jewellers Gandhidham. Shop No.1, Plot No.68 Bba (Sough) Gandhidham-Kutch. 0 अपीलाथ"/ (Appellant) "" यथ"/(Respondent) Assessee By : Shri D.M. Rindani, Ar Revenue By : Shri B.D. Gupta, Sr.Dr सुनवाई क" तार"ख/Date Of Hearing : 11/04/2023 घोषणा क" तार"ख /Date Of Pronouncement: 05/07/2023

For Appellant: Shri D.M. Rindani, ARFor Respondent: Shri B.D. Gupta, Sr.DR

Section 133ASection 250(6)Section 40Section 69ASection 69C

consent and without any coercion and undue pressure. The firm and its partners are, and shall be ready to pay tax in form of advance tax for the assessment year 2013-14 as per provisions of income tax Act, 1961 for which cheques for advance tax payment of tax have

Thinkstations Learning Private Limited, New Delhi vs. ACIT Circle-8(1), New Delhi

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

ITA 9824/DEL/2019[2015-16]Status: DisposedITAT Delhi04 Jul 2023AY 2015-16

Bench: Shri Narendra Kumar Billaiya & Shri Challa Nagendra Prasad

For Appellant: Advocate

Section 139(1)Section 142(1)Section 143(2)Section 143(3)Section 56(2)(viib)

value of the assets in the balance-sheet as reduced by any amount of tax paid as deduction or collection at source or as advance tax payment as reduced by the amount of tax claimed as refund under the Income-tax Act and any amount shown in the balance-sheet ... apart towards depreciation; (iv) any amount representing provision for taxation, other than amount of tax paid as deduction or collection at source or as advance tax payment as reduced by the amount of tax claimed as refund under the Income-tax Act, to the extent of the excess over

Thinkstations Learning Private Limited, New Delhi vs. ACIT Circle-25(1), New Delhi

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

ITA 7345/DEL/2019[2016-17]Status: DisposedITAT Delhi04 Jul 2023AY 2016-17

Bench: Shri Narendra Kumar Billaiya & Shri Challa Nagendra Prasad

For Appellant: Advocate

Section 139(1)Section 142(1)Section 143(2)Section 143(3)Section 56(2)(viib)

value of the assets in the balance-sheet as reduced by any amount of tax paid as deduction or collection at source or as advance tax payment as reduced by the amount of tax claimed as refund under the Income-tax Act and any amount shown in the balance-sheet ... apart towards depreciation; (iv) any amount representing provision for taxation, other than amount of tax paid as deduction or collection at source or as advance tax payment as reduced by the amount of tax claimed as refund under the Income-tax Act, to the extent of the excess over

Utstarcom Inc., Gurgaon vs. ADIT, New Delhi

In the result, appeal is dismissed

ITA 187/DEL/2014[2005-06]Status: DisposedITAT Delhi30 Jun 2023AY 2005-06

Bench: Shri G.S. Pannu, Hon’Ble & Shri Saktijit Deyassessment Year: 2004-05 Ut Starcom Inc., Vs. Acit, India Branch Office, Gurgaon Circle, 805, Signature Towers-B, Gurgaon South City-1, Gurgaon, Haryana Pan :Aaacu5017A (Appellant) (Respondent) With Assessment Year: 2005-06 Ut Starcom Inc., Vs. Adit, (Formerly Operating Through A Circle-3(1), Branch Office In India), International Taxation, 10Th Floor, Signature Towers- New Delhi B, South City-1, Gurgaon, Haryana Pan :Aaacu5017A (Appellant) (Respondent) With Assessment Year: 2004-05 Ddit, Vs. Ut Starcom Inc., Circle-3(1) & 3(2) India Branch Office, International Taxation, 805, Signature Towers-B, New Delhi South City-1, Gurgaon, Haryana Pan :Aaacu5017A (Appellant) (Respondent)

Section 115ASection 9(1)(vi)

1858/Del/2009 & 187/Del/2014 & 24. It is the say of the assessee that since it is a non-resident company, it has no liability to pay advance tax, as, the obligation is on the payer to deduct tax at source. For such proposition, learned counsel relied upon a catena of judicial precedents ... interest under section 234B of the Act can be charged as the assessee, being a non-resident company was not liable to pay advance tax, since, the payer is under an obligation to withhold tax under section 195 of the Act while making payment to the assessee. Accordingly, the Assessing

Ut Starcom Inc., Gurgaon vs. ACIT, Gurgaon

In the result, appeal is dismissed

ITA 998/DEL/2009[2004-05]Status: DisposedITAT Delhi30 Jun 2023AY 2004-05

Bench: Shri G.S. Pannu, Hon’Ble & Shri Saktijit Deyassessment Year: 2004-05 Ut Starcom Inc., Vs. Acit, India Branch Office, Gurgaon Circle, 805, Signature Towers-B, Gurgaon South City-1, Gurgaon, Haryana Pan :Aaacu5017A (Appellant) (Respondent) With Assessment Year: 2005-06 Ut Starcom Inc., Vs. Adit, (Formerly Operating Through A Circle-3(1), Branch Office In India), International Taxation, 10Th Floor, Signature Towers- New Delhi B, South City-1, Gurgaon, Haryana Pan :Aaacu5017A (Appellant) (Respondent) With Assessment Year: 2004-05 Ddit, Vs. Ut Starcom Inc., Circle-3(1) & 3(2) India Branch Office, International Taxation, 805, Signature Towers-B, New Delhi South City-1, Gurgaon, Haryana Pan :Aaacu5017A (Appellant) (Respondent)

Section 115ASection 9(1)(vi)

1858/Del/2009 & 187/Del/2014 & 24. It is the say of the assessee that since it is a non-resident company, it has no liability to pay advance tax, as, the obligation is on the payer to deduct tax at source. For such proposition, learned counsel relied upon a catena of judicial precedents ... interest under section 234B of the Act can be charged as the assessee, being a non-resident company was not liable to pay advance tax, since, the payer is under an obligation to withhold tax under section 195 of the Act while making payment to the assessee. Accordingly, the Assessing

DDIT, New Delhi vs. M/S. Ut Starcom Inc., Gurgaon

In the result, appeal is dismissed

ITA 1858/DEL/2009[2004-05]Status: DisposedITAT Delhi30 Jun 2023AY 2004-05

Bench: Shri G.S. Pannu, Hon’Ble & Shri Saktijit Deyassessment Year: 2004-05 Ut Starcom Inc., Vs. Acit, India Branch Office, Gurgaon Circle, 805, Signature Towers-B, Gurgaon South City-1, Gurgaon, Haryana Pan :Aaacu5017A (Appellant) (Respondent) With Assessment Year: 2005-06 Ut Starcom Inc., Vs. Adit, (Formerly Operating Through A Circle-3(1), Branch Office In India), International Taxation, 10Th Floor, Signature Towers- New Delhi B, South City-1, Gurgaon, Haryana Pan :Aaacu5017A (Appellant) (Respondent) With Assessment Year: 2004-05 Ddit, Vs. Ut Starcom Inc., Circle-3(1) & 3(2) India Branch Office, International Taxation, 805, Signature Towers-B, New Delhi South City-1, Gurgaon, Haryana Pan :Aaacu5017A (Appellant) (Respondent)

Section 115ASection 9(1)(vi)

1858/Del/2009 & 187/Del/2014 & 24. It is the say of the assessee that since it is a non-resident company, it has no liability to pay advance tax, as, the obligation is on the payer to deduct tax at source. For such proposition, learned counsel relied upon a catena of judicial precedents ... interest under section 234B of the Act can be charged as the assessee, being a non-resident company was not liable to pay advance tax, since, the payer is under an obligation to withhold tax under section 195 of the Act while making payment to the assessee. Accordingly, the Assessing