“credit for TDS”

Asst CIT Cir 2(2)(1), Mumbai vs. The Indian Hotels Companies Ltd, Mumbai

In the result, appeal of the Assessee is partly allowed whereas the appeal of the Revenue is dismissed

Collected at Source (TCS) amounting to Rs. 1,63,09,096. It is prayed that the learned AO be directed to grant credit for TDS and TCS amounting to Rs.1,63,09,096.” 27. In Ground No. 11 the Assessee seeking directions for grant of credit of Tax Deducted ... prayed that the learned AO be directed to compute interest under Section 234D of the Act as per law and after considering credit for TDS and TCS as prayed in Ground No. 11 above and after reducing the demand as prayed in Ground No. 12 above.” 31. Ground

The Indian Hotels Company Ltd, Mumbai vs. Asst CIT Cir 2(2)(1), Mumbai

In the result, appeal of the Assessee is partly allowed whereas the appeal of the Revenue is dismissed

Collected at Source (TCS) amounting to Rs. 1,63,09,096. It is prayed that the learned AO be directed to grant credit for TDS and TCS amounting to Rs.1,63,09,096.” 27. In Ground No. 11 the Assessee seeking directions for grant of credit of Tax Deducted ... prayed that the learned AO be directed to compute interest under Section 234D of the Act as per law and after considering credit for TDS and TCS as prayed in Ground No. 11 above and after reducing the demand as prayed in Ground No. 12 above.” 31. Ground

Larsen & Tourbo Publice Charitable Trust, Mumbai-400001 vs. Income Tax Officer, Exem, Circle-1, Mumbai-400012

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

Bench: Ld Cit(A), Who Rejected The Appeal Of The Assessee. Aggrieved, The Assessee Has Filed This Appeal Before The Tribunal.

rejecting the claim for accumulation of income u/s 11(1)(a) of the Act. 10. The next issue relates to the claim for credit of TDS amount. The Ld A.R submitted that certain income received by the assessee is split between two or more years under accounting principles. Accordingly ... allows splitting up of TDS amount when the corresponding income is assessable over a number of years. It is stated that the credit for TDS shall be allowed across those years in the same proportion in which the income is assessable to tax. Accordingly, we restore this issue

Span Intermediates Pvt. Ltd, Mumbai vs. ITO WD 2(3) (1), Mumbai

In the result, Ground No.3 of the assessee is allowed subject to submission of certified documents mentioned above

Bench: Shri Pavan Kumar Gadale & Shri Gagan Goyalspan Intermediates Pvt. Ltd. 6Th Floor, Jash Chambers, Mustafa Building, Sir Phiroz Shah Mehta Road, Mumbai-400001. Pan: Aabcs6103Q ...... Appellant Vs. Ito, Ward-2(3)(1) Aayakar Bhavan, M.K. Road, Mumbai-400020. ..... Respondent Appellant By : Sh. Sanjiv M. Shah Respondent By : Sh. Pramod Nikalje Date Of Hearing : 16/06/2022 Date Of Pronouncement : 12/09/2022 Order Per Gagan Goyal, A.M: This Appeal By The Assessee Is Directed Against The Order Of National Faceless Appeal Centre, Delhi [Hereinafter Referred To As [‘Nfac’] Dated 26.08.2021 Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Referred To As [‘The Act’] For The Assessment Year (Ay) 2018-19. The Assessee Has Raised The Following Grounds Of Appeal:

circumstances of the case and in law, the learned CIT(A) has erred in not directing the learned AO to allow short credit for TDS to the extent of Rs 39,477 He ought to have directed the learned AO. 4. Ground No.4: On the facts and in the circumstances ... plea of the assessee was well founded, as held by the Tribunal.” 11. Ground N o.3, AO is directed to allow showed credit of TDS to the extent of Rs. 39,477/- after taking certified copies of 26AS and Form-16A by the assessee. In this regard, we considered

The Great Eastern Shipping Co., Mumbai vs. Addl.C.I.T. RG.5(3), Mumbai

In the result, appeal by assessee is partly allowed in the terms aforesaid

expenditure while computing Short Term Capital Gain. (v) Ground No.14: AO failed to comply with the directions of the DRP in not granting credit for TDS. TRANSFER PRICING ISSUES(T.P ISSUES): (i) Ground No.15 : General (ii) Ground No.16 to 18: T.P adjustment on interest on foreign currency loans to Associated ... ground of appeal No.14, the assessee is seeking direction to the Assessing Officer for complying with directions of the DRP to grant credit of TDS aggregating to Rs.5,03,591/-. The Assessing Officer is directed to comply with the directions of the DRP with respect to allowing credit of TDS

Kirtida Rameshchandra Chandarana, Mumbai vs. CIT (A) National Faceless Appeal Center, Delhi

In the result appeal of the assessee is fully allowed with consequential relief in terms of reversal of interest charged u/s 234B and 234C with immediate grant of refund if any with consequential i...

Bench: Shri Aby T Varkey & Shri Gagan Goyalkirtida Rameshchandra Chandarana, Flat No. 74, 7Th Floor, Sangita, Arthur Bunder Road, Colaba, Mumbai-400005. Pan: Aadpc1459Q ...... Appellant Vs. Cit (Appeals), National Faceless Appeal Centre, Delhi. ..... Respondent Appellant By : Sh. Ameet Patel Respondent By : Sh. Vijay Kumar Soni, Sr. Dr Date Of Hearing : 12/05/2022 Date Of Pronouncement : 05/08/2022

verify whether the TDS standing to the credit of the appellant and accordingly grant credit. 1.4 The appellant prays that the disallowance of credit for TDS amounting to Rs. 4, 13,750 be deleted. 1.5 The appellant further prays that the consequential interest under sections 234B amounting ... nowhere able to establish the fact as observed by the Ld. CIT (A) in his order vide page no. 6, Para 5.3 “The credit for TDS is governed by the provisions of section 199 of the Act read with Rule 37BA of the Income Tax Rules, 1962. As per order

Hapag-Lloyd Aktiengesellschaft, Mumbai vs. The DCIT 2(2) (2), Mumbai

In the result, appeal filed by the assessee is allowed as per above directions

Bench: Shri Amit Shukla, Hon'Ble & Shri S. Rifaur Rahman, Hon'Blehapag-Llyod Aktiengesellschaft V. Dcit – 2(2)(2) C/O Hapag-Lloyd India Pvt. Ltd., Air India Building 501, Satellite Gazebo, B-Wing Nariman Point 5Th Floor, Curu Hargovindji Marg Mumbai – 400 021 Andheri (E), Mumbai - 400093 Pan: Aaach0979G (Appellant) (Respondent) Assessee By : Shri Ketan Ved Department By : Ms. Bharati Singh

credit for Taxes Deducted at Source (TDS) amounting to Rs. 54,89,753/ 3.1 The learned Assessing Officer/DRP has erred in not granting credit for TDS to the extent of Rs. 54,89.753/-. 3.2 The Appellant submits that considering the facts and circumstances of its case and the law prevailing ... learned Assessing Officer erred in merely stating that it does not have jurisdiction over HLIPL and hence, is unable to verify the credit of TDS appearing in the system under the PAN of HLIPL. 4. General 4.1 The appellant craves leave to add to, amend, alter, vary, omit or substitute

Dhananjay G. Mishra, Mumbai vs. CIT Appeal NFAC, Delhi

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

Bench: Shri Aby T. Varkey, Jm & Shri Gagan Goyal, Am आयकर अपील सं/ I.T.A. No.477/Mum/2022 (निर्धारण वर्ा / Assessment Years: 2016-17) Dhananjay G. Mishra बिधम/ Acit, Circle-20(1) Prop. Yeoman Marine Piramal Chambers, Vs. Services (Yms) Lalbaugh, Mumbai. W-1402, World Crest, Senapati Bapat Marg, Lower Parel, The World Towers Delisle Road, Mumbai-400013. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aflpm1475K (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Satish Mody Revenue By: Shri Mahiita Nair (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 30/06/2022 घोषणा की तारीख /Date Of Pronouncement: 26/07/2022 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Against The Order Of The Ld. Commissioner Of Income Tax(A) (Nfac), Delhi Dated 20.12.2021 For Assessment Year 2016-17. 2. The Main Grievance Of The Assessee Is Against The Action Of The Ld. Cit(A) Confirming The Order Of The Assessing Officer Not Allowing The Credit Of Tds Of Rs.24,41,710/-. 3. Brief Facts Pertaining To The Issue Is That Assessee Is An Individual Having A Proprietary Concern Running In The Name Of Yeoman Marine Services ( Herein After In Short ‘Yms’) Which Was Succeeded By A Private Limited Company Yeoman Marine Services Private Limited (Herein After In Short ‘Ymspl’) W.E.F. 01.11.2015. Appellant Is A Contractor In Ship Repairing Business. During The Year The Appellant

grievance of the assessee is against the action of the Ld. CIT(A) confirming the order of the Assessing Officer not allowing the credit of TDS of Rs.24,41,710/-. 3. Brief facts pertaining to the issue is that assessee is an individual having a proprietary concern running ... though the assessee’s proprietary concern (YMS) was succeeded by a private limited company (YMSPL) from 01.11.2015, the assessee has claimed the entire credit of TDS in the hands of the proprietorship concern (YMS); and has claimed to have offered for tax the receipt after the date of succession

Ultra Tech Cement Ltd., Mumbai vs. Dy CIT-CC--1(4), Mumbai

In the result, all the appeals filed by the assessee are allowed for statistical purposes

Bench: Shri Aby T Varkey & Shri Amarjit Singh

IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “F”, MUMBAI BEFORE SHRI ABY T VARKEY, JUDICIAL MEMBER AND SHRI AMARJIT

Ultra Tech Cement Ltd., Mumbai vs. Dy CIT-CC--1(4), Mumbai

In the result, all the appeals filed by the assessee are allowed for statistical purposes

Bench: Shri Aby T Varkey & Shri Amarjit Singh

IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “F”, MUMBAI BEFORE SHRI ABY T VARKEY, JUDICIAL MEMBER AND SHRI AMARJIT

Ultra Tech Cement Ltd., Mumbai vs. Dy CIT-CC--1(4), Mumbai

In the result, all the appeals filed by the assessee are allowed for statistical purposes

Bench: Shri Aby T Varkey & Shri Amarjit Singh

IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “F”, MUMBAI BEFORE SHRI ABY T VARKEY, JUDICIAL MEMBER AND SHRI AMARJIT

Ultra Tech Cement Ltd., Mumbai vs. Dy CIT-CC--1(4), Mumbai

In the result, all the appeals filed by the assessee are allowed for statistical purposes

Bench: Shri Aby T Varkey & Shri Amarjit Singh

IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “F”, MUMBAI BEFORE SHRI ABY T VARKEY, JUDICIAL MEMBER AND SHRI AMARJIT