Section 88E of the Income Tax Act

70 judgments on BharatTax turn on Section 88E.

Judgments on Section 88E

Gnana Kathir Singarayar, Mumbai vs. ITO, Mumbai

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

ITA 5503/MUM/2025[2022-23]Status: DisposedITAT Mumbai03 Nov 2025AY 2022-23

Bench: Shri M. Balaganesh & Shri Pavan Kumar Gadalem/S Magnum Equity The Acit Circle 4 (3), बनाम/ Broking Ltd., Room No. 638, 6Th Vs. D-30, Empire Mahal, Floor, Aayakar Bhavan, 806, Dr. B A Road, M.K. Road, Khodadad, Mumbai - 400023 Mumbai - 400014 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacm5661N (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Appellant: Shri Bharat Andhle, DR

Section 143Section 143(3)Section 147Section 148Section 151Section 88E

Icici Bank Ltd, Mumbai vs. Addl CIT RG (1), Mumbai

Appeals are partly allowed

ITA 4248/MUM/2014[2007-08]Status: DisposedITAT Mumbai09 Nov 2023AY 2007-08

Bench: Shri Amit Shukla () & Ms. Padmavathy S. ()

Section 10(15)Section 115JSection 234BSection 41(4)Section 88ESection 90

DCIT Cir 3(1), Mumbai vs. Icici Bank Ltd, Mumbai

Appeals are partly allowed

ITA 4158/MUM/2014[2007-08]Status: DisposedITAT Mumbai09 Nov 2023AY 2007-08

Bench: Shri Amit Shukla () & Ms. Padmavathy S. ()

Section 10(15)Section 115JSection 234BSection 41(4)Section 88ESection 90

Shivnarayan Nemani Shares & Stock Brokers P. Ltd., Mumbai vs. D.C.I.T. Circle 4(2), Mumbai

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 2522/MUM/2012[2008-09]Status: DisposedITAT Mumbai08 Oct 2021AY 2008-09

Bench: Shri M. Balaganesh, Am & Shri Amarjit Singh, Jm (Hearing Through Video Conferencing Mode) आयकर अपील सं/ I.T.A. No. 2522/Mum/2012 (निर्धारण वर्ा / Assessment Year: 2008-09) M/S. Shivnarayan Nemani बिधम/ Dcit, Circle-4(2) Shares & Stock Brokers P. Mumbai Vs. Ltd. 9/43, Bhupen Chambers, 2Nd Floor, Dalal Street Mumbai- 400023. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aadcs3296C (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Mayank Chauhan (Ar) Revenue By: Shri Rohit Kumar (Dr) सुनवाई की तारीख / Date Of Hearing: 07/09/2021 घोषणा की तारीख /Date Of Pronouncement: 08/10/2021 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Present Appeal Against The Order Dated 20.01.2012 Passed By The Commissioner Of Income Tax (Appeals)-09, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y. 2008-09. 2. The Assessee Has Raised The Following Grounds: - “1(A). On The Facts & In The Circumstances Of The Case & In Law, The Learned Commissioner Of Income-Tax(Appeals) Erred In Confirming The Disallowance Of Additional Amount Of Rs.2,98,258/- Under The Provisions Of Section 14A R.W.R. 8D Of The Income Tax Rules

For Appellant: Shri Mayank Chauhan (AR)For Respondent: Shri Rohit Kumar (DR)

Section 14ASection 40

Magnum Equity Broking Ltd., Mumbai vs. ACIT - 4(3), Mumbai

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

ITA 5503/MUM/2018[2006-07]Status: DisposedITAT Mumbai17 Mar 2021AY 2006-07

For Appellant: Shri Bharat Andhle, DR

Section 143Section 143(3)Section 147Section 148Section 151Section 88E

Venkateswarlu Paduchuri, Hydeabad, Hyderabad vs. ITO, Ward-4(2), Hyderabad

In the result, appeal of the assessee is allowed for statistical purposes as indicated herein above

ITA 990/HYD/2017[2006-07]Status: DisposedITAT Hyderabad02 Jul 2020AY 2006-07

Bench: Shri A. Mohan Alankamonyassessment Year:2006-07 Venkateswarlu Paduchuri, Vs. Income Tax Officer, Hyderabad. Ward-4(2), Pan: Afkpp 0927 J Hyderabad. (Appellant) (Respondent) Assessee By: Smt. S. Sandhya Revenue By: Sri Ravi Babu, Dr Date Of Hearing: 04/02/2020 Date Of Pronouncement: 02/07/2020 Order

For Appellant: Smt. S. SandhyaFor Respondent: Sri Ravi Babu, DR

Section 143(1)Section 143(3)Section 147Section 250(6)Section 88E

DCIT, New Delhi vs. M/S. Victory Portfolio Ltd., New Delhi

The appeal of the assessee is allowed with above direction

ITA 4500/DEL/2011[2008-09]Status: DisposedITAT Delhi25 Nov 2019AY 2008-09

Bench: Shri Kuldip Singh & Shri Prashant Maharishivictory Portfolio Ltd, Vs. Dcit, 209, Gupta Towers, Azardpur Circle-17(1), Commercial Complex, New Delhi New Delhi Pan: Aaafv9634K (Appellant) (Respondent) Dcit, Vs. Victory Portfolio Ltd, Circle-17(1), 209, Gupta Towers, Azardpur New Delhi Commercial Complex, New Delhi Pan: Aaafv9634K (Appellant) (Respondent)

For Appellant: Shri Ved Jain, AdvFor Respondent: Smt Naina Soin Kapil, Sr. DR

Section 115JSection 143Section 14ASection 225Section 36Section 40Section 80Section 88E

M/S. Victory Portfolio Ltd., New Delhi vs. DCIT, New Delhi

The appeal of the assessee is allowed with above direction

ITA 4267/DEL/2011[2008-09]Status: DisposedITAT Delhi25 Nov 2019AY 2008-09

For Appellant: Shri Ved Jain, AdvFor Respondent: Smt Naina Soin Kapil, Sr. DR

Section 115JSection 143Section 14ASection 225Section 36Section 40Section 80Section 88E

M/S. Opg Securities Pvt. Ltd., New Delhi vs. ACIT, New Delhi

Appeal of the assessee is partly allowed

ITA 3500/DEL/2015[2008-09]Status: DisposedITAT Delhi07 Jun 2019AY 2008-09

Bench: Shri K.N. Chary & Shri Anadee Nath Misshra

For Appellant: Shri R.K. Kapoor, CAFor Respondent: Shri Manoj K. Chopra, Sr. DR

Section 88E

ACIT 33(2), Mumbai vs. Manish P Gandhi, Mumbai

In the result, appeal filed by the revenue is dismissed

ITA 7474/MUM/2014[2006-07]Status: DisposedITAT Mumbai24 May 2019AY 2006-07

Bench: Shri Sandeep Gosain () & Shri G Manjunatha () Acit-33(2), Mumbai Vs Shri Manish P Gandhi 2302, Challenger Tower-1, Thakur Village, Kandivali East, Mumbai 400 101 Pan : Aacpg3600N Appellant Respondednt

Section 143(3)Section 88E

Ketan S Jhaveri, Mumbai vs. ITO WD 19(2)(2), Mumbai

In the result, appeal filed by the assessee for assessment year 2006-2007

ITA 6649/MUM/2012[2006-07]Status: DisposedITAT Mumbai01 May 2019AY 2006-07

Bench: Shri G.S. Pannu (Vp) & Shri Ram Lal Negi (Jm) Assessment Year: 2006-07 Shri Ketan S Jhaveri, The Ito, Ward 19 (2)(2), C-2, Haripreet, 42, Piramal Chamber, St. Andrews Road, Mumbai Santacruz (West), Vs. Mumbai - 400054 Pan: Aabpj1844N (Appellant) (Respondent)

For Appellant: Shri Bhadresh Doshi (AR)For Respondent: Shri Saurabh Deshpande &

Section 143Section 88E

ACIT 2(3)(2), Mumbai vs. Icici Bank Ltd, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 3445/MUM/2017[2005-06]Status: DisposedITAT Mumbai27 Sept 2018AY 2005-06

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm Dcit – Circle – 2(3)(2) Vs. M/S. Icici Bank Ltd., R.No.552, 5Th Floor Icici Bank Towers Aayakar Bhavan South East Wing 9Th M.K.Road, Floor, Bandra Kurla Mumbai-400020 Complex, Bandra (E) Mumbai – 400 051 Pan/Gir No.Aaaci1195H (Appellant) .. (Respondent)

Section 115JSection 143(3)Section 147Section 154Section 88Section 88E

Prakash Securities P.Ltd, Mumbai vs. ACIT Cir 2(2)(2), Mumbai

In the result, the appeal of the assessee is allowed

ITA 2624/MUM/2017[2008-09]Status: DisposedITAT Mumbai29 Aug 2018AY 2008-09

Bench: Sri Mahavir Singh, Jm & Sri N.K. Pradhan, Am Aayakr Apila Sam./ Ita No. 2624/Mum/2017 (Inaqa-Arna Baya- / Assessment Year 2008-09)

For Appellant: Shri Devendra Jain, ARs’For Respondent: Shri Somnath M. Wagale, DR

Section 143(3)Section 154Section 2(10)Section 88E

M/S Manoj Kumar Damani, Kolkata vs. ACIT(It), Cir-44, Kolkata

In the result, appeal of the assessee is partly allowed

ITA 517/KOL/2017[2008-09]Status: DisposedITAT Kolkata23 May 2018AY 2008-09

Bench: Sri Aby T. Varkey & Dr. A.L. Saini)

Section 143(3)Section 88E

M/S Sru Securities Ltd., Ludhiana vs. ACIT, Ludhiana

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

ITA 12/CHANDI/2017[2008-09]Status: DisposedITAT Chandigarh15 May 2018AY 2008-09

Bench: Shri Sanjay Garg & Dr. B.R.R. Kumarassessment Year : 2008-09

For Appellant: Sh. Sudhir Sehgal, AdvocateFor Respondent: Sh. Manjit Singh, Sr.DR

Section 143(3)Section 147Section 234BSection 271(1)Section 88ESection 88E(2)

Madhav Stock Vision P.Ltd, Mumbai vs. ACIT 4(3), Mumbai

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

ITA 581/MUM/2017[2006-07]Status: DisposedITAT Mumbai10 Apr 2018AY 2006-07

Bench: Shri C.N. Prasad & Shri Rajesh Kumarassessment Year: 2006-07

For Appellant: Shri Niraj Sheth, A.RFor Respondent: Shri M.V. Rajguru, D.R

Section 143(3)Section 154Section 88ESection 88E(2)

The DCIT, Circle-1, Surat vs. M/S. Ashok Finstock Pvt. Ltd., Surat

In the result, appeals of the Revenue are dismissed

ITA 1486/AHD/2014[2008-09]Status: DisposedITAT Surat23 Mar 2018AY 2008-09

Bench: Shri C .M. Garg & Shri O. P. Meena

Section 115JSection 143(3)Section 80Section 87Section 88Section 88ESection 8E

The DCIT, Circle-1, Surat vs. M/S. Ashok Finstock Pvt. Ltd., Surat

In the result, appeals of the Revenue are dismissed

ITA 1485/AHD/2014[2007-08]Status: DisposedITAT Surat23 Mar 2018AY 2007-08

Bench: Shri C .M. Garg & Shri O. P. Meena

Section 115JSection 143(3)Section 80Section 87Section 88Section 88ESection 8E

The ITO, Vijayawada vs. Sri M.N.S.Venkateswara Rao, Vijayawada

In the result, appeal of the revenue is dismissed

ITA 19/VIZ/2017[2006-2007]Status: DisposedITAT Visakhapatnam28 Feb 2018AY 2006-2007

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अऩीऱ सं./I.T.A.No.19/Viz/2017 (ननधधारणवषा/Assessment Year:2006-07) The Ito, Ward-3(1) Vs. Sri M.N.S.Venkateswara Rao Central Revenue Building D.No.28-17-17, 1St Floor M.G.Road Rama Mandiram Street Vijayawada Arundalpet Vijayawada [Pan :Atapm2301L] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अऩीऱधथी की ओर से/ Appellant By : Shri P.S.Murthy, Dr प्रत्यथी की ओर से / Respondent By : Shri D.L.Narasimha Rao, Ar सुनवधई की तधरीख / Date Of Hearing : 23.02.2018 घोषणा की तारीख/Date Of Pronouncement 28.02.2018 :

For Appellant: Shri P.S.Murthy, DRFor Respondent: Shri D.L.Narasimha Rao, AR

Section 154Section 88E

DCIT 2(2), Mumbai vs. Larsen & Toubro Finance Ltd, Mumbai

Appeal stands allowed for statistical purposes

ITA 4459/MUM/2013[2006-07]Status: DisposedITAT Mumbai24 Jan 2018AY 2006-07

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. Nos.3980, 3981 & 3982/Mum/2013 (िनधा"रण वष" / Assessment Years: 2005-06, 2006-07 & 2007-08) L & T Finance Limited Deputy Commissioner Of Income बनाम/ Taxation Department, L&T House, Tax-Circle 2(2) R.No.545,5Th Floor, Aaykar Bhavan, N.M.Marg, Ballard Estate Vs. Mumbai-400 001 M.K.Marg,Mumbai-400 020 "थायी लेखा सं./जीआइआर सं./Pan/Gir No.Aaacl-8668-G (अपीलाथ" /Appellant) (""थ" / Respondent) : & आयकर अपील सं./I.T.A. No.4459/Mum/2013 (िनधा"रण वष" / Assessment Year: 2006-07) Deputy Commissioner Of Income L & T Finance Limited बनाम/ Tax-Circle 2(2) Taxation Department, L&T House, R.No.545,5Th Floor, Aaykar Bhavan, N.M.Marg, Ballard Estate Vs. M.K.Marg,Mumbai-400 020 Mumbai-400 001 "थायी लेखा सं./जीआइआर सं./Pan/Gir No.Aaacl-8668-G (अपीलाथ" /Appellant) (""थ" / Respondent) :

For Appellant: M.M.Golvala & Akram Khan, Ld.AR’sFor Respondent: S.C.Tiwari CIT (DR) & Saurabh Kumar Rai

Section 115JSection 143(3)Section 14ASection 40Section 88E