Section 88E of the Income Tax Act

70 judgments on BharatTax turn on Section 88E.

Judgments on Section 88E

L & T Finance Ltd, Mumbai vs. DCIT Cir 2(2), Mumbai

Appeal stands allowed for statistical purposes

ITA 3982/MUM/2013[2007-08]Status: DisposedITAT Mumbai24 Jan 2018AY 2007-08

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

L & T Finance Ltd, Mumbai vs. DCIT Cir 2(2), Mumbai

Appeal stands allowed for statistical purposes

ITA 3981/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

L & T Finance Ltd, Mumbai vs. DCIT Cir 2(2), Mumbai

Appeal stands allowed for statistical purposes

ITA 3980/MUM/2013[2005-06]Status: DisposedITAT Mumbai24 Jan 2018AY 2005-06

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

Asst CIT (Ltu)1, Mumbai vs. Sbi Capital Markets Ltd, Mumbai

ITA 3810/MUM/2016[2007-08]Status: DisposedITAT Mumbai17 Jan 2018AY 2007-08

Bench: Shri Rajendra, Am & Shri Ravish Sood, Jm Acit (Ltu)-1, World Trade M/S. Sbi Capital Markets Ltd. बिधम/ Centre, Centre 1, 29Th Floor, 202, Maker Tower E, Cuffe Cuffe Parade, Parade, Vs. Mumbai-400 005. Mumbai-400 005 स्थामी रेखा सं./ जीआइआय सं./ Pan No. Aaacs7914E (अऩीराथी /Revenue) (प्रत्मथी / Assessee) :

For Appellant: Shri Rajnikant Chaniyari, A.RFor Respondent: Shri V. Justin, D.R
Section 143(2)Section 143(3)Section 263Section 88E

DCIT 4(1)(1), Mumbai vs. D Gas Share and Stock Brokers P.Ltd, Mumbai

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

ITA 153/MUM/2016[2008-09]Status: DisposedITAT Mumbai30 Nov 2017AY 2008-09

Bench: Shri Rajendra, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.153/Mum/2016 (निर्धारण वर्ा / Assessment Year: 2008-09) Dcit 4(1)(1) बिधम/ M/S. G Das Share & Stock Room No. 640, 6Th Floor, Brokers Pvt. Ltd. Vs. Off No. 6, 2Nd Floor. 20 Aayakar Bhavan, M.K. Road, Mumbai – 400020 Rajabahadur Mansin, Ambalal Doshi Marg, Fort Mumbai. 400023 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabcg1362K (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Revenue By: Shri V. Vidhyadhar (Dr) Assessee By: Shri S.M. Bandi (Ar) सुनवाई की तारीख / Date Of Hearing: 11.12.2017 घोषणा की तारीख /Date Of Pronouncement: 20. 12.2017 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue Has Filed The Present Appeal Against The Order Dated 29.10.2015 Passed By The Commissioner Of Income Tax (Appeals) - 9, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2008- 09. 2. The Revenue Has Raised The Following Grounds:- “1. On The Facts & In The Circumstances Of The Case & In Law, The Ld. Cit(A) Erred In Holding That Rebate Available To An Assessee U/S 88E Of The Act Was Liable To Be Adjusted While Computing Tax Liability U/S 115Jb Of The Act By Relying On The Decision Of

For Appellant: Shri S.M. Bandi (AR)For Respondent: Shri V. Vidhyadhar (DR)
Section 115JSection 143(3)Section 88E

DCIT Cir 2(1)(1), Mumbai vs. State Bank of Saurashtra, Mumbai

In the result, the appeal of Revenue is dismissed

ITA 99/MUM/2016[2008-09]Status: DisposedITAT Mumbai27 Oct 2017AY 2008-09

Bench: Sri P.K. Bansal, Vp & Sri Mahavir Singh, Jm The Deputy Commissioner State Bank Of Saurashtra Of Income Tax, Circle- (Now Merged With Sbi) 2(2)(1), Mumbai Financial Reporting & Office Of The Dcit-2(2)(1) Taxation Department 3 Rd Vs. Floor, Corporate Centre, State Bank Bhavan Madam Cama Road, Nariman Point, Mumbai-400 021 Appellant .. Respondent Pan No.Aaccs9880R

For Appellant: C Naresh, ARFor Respondent: MN Swamy, DR
Section 143(3)Section 154Section 244ASection 88E

DCIT 4(1)(1), Mumbai vs. Asit C.Mehta Investment Intermediates P.Ltd, Mumbai

In the result, appeal of the revenue is dismissed

ITA 1919/MUM/2015[2007-08]Status: DisposedITAT Mumbai17 Feb 2017AY 2007-08

Bench: Shri Cn Prasad & Shri Manoj Kumar Aggarwal: (A.Y : 2007-08) Dcit 4(1)(1) Vs. Shri Asit C Mehta Investment R.No.640, 6Th Floor Intermediates P. Ltd. Aaykar Bhavan 5Th Floor, Nucleus House M.K.Road Saki Vihar Road Mumbai – 400 020 Andheri (East) Mumbai – 400 072 Pan : Aaaca5009N (अपीलार्थी / Appellant) (प्रत्यर्थी / Respondent) अपीलार्थी की ओर से / Appellant By : Shri Vaibhav Jain प्रत्यर्थी की ओर से Revenue By : Shri Satish A Mody सुनवाई की तारीख / Date Of Hearing : 23/11/2016 घोषणा की तारीख Date Of Pronouncement : 17/02/2017 आदेश / O R D E R Per C.N.Prasad (J.M.) : This Appeal Is Filed By The Revenue Against The Order Of The Ld. Cit (Appeals)-9, Mumbai Dated 29.01.2015 For The Assessment Year 2007-08 Arising Out Of The Assessment Order U/S 143(3) R.W.S.147 Of The Act.

For Appellant: Shri Vaibhav JainFor Respondent: Shri Satish A Mody
Section 115JSection 143(3)Section 87Section 88E

Peeless Securities Ltd, Kolkata vs. C.I.T - I, Kolkata

In the result, the appeal filed by the assessee on all the grounds is dismissed

ITA 946/KOL/2013[2008-09]Status: DisposedITAT Kolkata07 Dec 2016AY 2008-09

Bench: Shri N.V.Vasudevan, Jm & Dr. A.L.Saini, Am आयकर अपील सं./Ita No.946/Kol/2013 ("नधा"रण वष" /Assessment Year:2008-2009) Peerless Securiteis Ltd. Vs. Cit, Kolkata-700069 1, Chowringhee Square, 2Nd Floor, Esplanade, Kolkata-700069 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabcp 5069 Q .. (अपीलाथ" /Appellant) (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri Sanjay Bhattacharya, Ar राज"व क" ओर से /Revenue By : Shri G.Mallikarjuna, Cit Dr सुनवाई क" तार"ख / Date Of Hearing : 23/11/2016 घोषणा क" तार"ख/Date Of Pronouncement 07/12/2016 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: The Captioned Appeal Filed By The Assessee, Pertaining To The Assessment Year 2008-2009, Is Directed Against The Order Passed By Ld. Commissioner Of Income Tax, Kolkata U/S.263 Of The I.T.Act, Dated 26.03.2013, Which In Turn Arises Out Of An Order Passed By The Assessing Officer (Ao) U/S.143(3) Of The Income Tax Act, 1961, ( In Short ‘The Act’) Dated 27.12.2010

For Appellant: Shri Sanjay Bhattacharya, ARFor Respondent: Shri G.Mallikarjuna, CIT DR
Section 143(3)Section 263Section 88E

Asst CIT 4(3), Mumbai vs. Muimbai Stock Brokers P.Ltd, Mumbai

In the result, appeal of the Revenue is dismissed”

ITA 6369/MUM/2014[2006-07]Status: DisposedITAT Mumbai15 Nov 2016AY 2006-07

Bench: Shri Joginder Singh & Shri N.K. Pradhanassessment Year: 2006-07 Acit-4(3), M/S Mumbai Stock 6Th Floor, R. No.649, बनाम/ Brokers Pvt. Ltd. Aayakar Bhavan, R No.10A, 1St Floor, 7/10, Vs. M.K. Road, Botwala Building, Mumbai-4020 Horniman Circle, Fort, Mumbai-400023 (राज"व /Revenue) ("नधा"रती /Assessee) P.A. No. Aabcm4133A

Section 115JSection 143(3)Section 147Section 148Section 88E

Vrm Share Broking P. Ltd, Mumbai vs. ACIT RG 4(2), Mumbai

In the result, the assessee’s appeal for A

ITA 1388/MUM/2015[2008-09]Status: DisposedITAT Mumbai04 Nov 2016AY 2008-09

Bench: Shri Jason P. Boaz & Shri Sandeep Gosain M/S. Vrm Share Broking P. Ltd. Acit, Range 4(2) 285, Princess Street, C.J. House Vs. Mumbai 2Nd Floor, Mumbai 400002 Pan – Aabcv1534C Appellant Respondent

For Appellant: Shri Vijay MehtaFor Respondent: Shri Vindo Kumar
Section 143(3)Section 154Section 88E

Asst CIT 4(3), Mumbai vs. Mumbai Stock Brokers P. Ltd, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 5821/MUM/2013[2007-08]Status: DisposedITAT Mumbai19 Oct 2016AY 2007-08

Bench: Shri D. Karunakara Rao & Shri Amarjit Singh

For Appellant: Shri Manoj KumarFor Respondent: Shri Ajay R. Singh, DR
Section 115JSection 143Section 88E

ACIT Cir 4(2), Mumbai vs. Svs Securities P.Ltd, Mumbai

In the result appeal filed by the revenue for the A

ITA 6898/MUM/2013[2007-08]Status: DisposedITAT Mumbai04 Oct 2016AY 2007-08

Bench: Shri Sanjay Arora (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2007-08

For Appellant: Shri. Ravinder SindhuFor Respondent: Shri. Sanjay Parikh
Section 115JSection 143(3)Section 147Section 5Section 87Section 88E

Minal Deepak Mheta, Mumbai vs. Asst CIT 16(2), Mumbai

In the result, appeal of the assessee is allowed

ITA 657/MUM/2012[2008-09]Status: DisposedITAT Mumbai23 Sept 2016AY 2008-09

Bench: Shri D. Karunakara Rao & Shri Ravish Soodi.T.A. No.657/M/2012 (Assessment Year:2008-2009) फनाभ/ Mrs. Minal Deepak Mehta, Acit 16(2), Nanik Niwas, Flat No.42, Mumbai. Vs. Bldg No.2, 4 Th Floor, 9/A Bhulabhai Desai Road, Mumbai – 400 026. स्थामी रेखा सं./ Pan : Aaepm9931G (अऩीराथी /Appellant) .. (प्रत्मथी / Respondent) अऩीराथी की ओय से / Appellant By : Shri C.N. Vaze, Ar प्रत्मथी की ओय से/ Respondent By : Miss. Anupama Singh, Dr

For Appellant: Shri C.N. Vaze, ARFor Respondent: Miss. Anupama Singh, DR
Section 143(3)Section 88E

Prabhudas Lilladher P. Ltd., Mumbai vs. A.C.I.T.Cir.4(2), Mumbai

In the result, appeal filed by assessee is partly allowed and the appeal of the Revenue is dismissed as not maintainable by virtue Circular no

ITA 6309/MUM/2012[2007-08]Status: DisposedITAT Mumbai21 Sept 2016AY 2007-08

Bench: Shri R. C. Sharma & Shri Pawan Singh

For Appellant: Shri Vipul Joshi (AR)For Respondent: Shri R.A. Dhyani (DR)
Section 36Section 36(1)(ii)Section 37(1)Section 68Section 88E

ACIT 2(1), Mumbai vs. Chokhani Securities Ltd, Mumbai

In the result, appeals filed by the Revenue are dismissed

ITA 6602/MUM/2012[2007-08]Status: DisposedITAT Mumbai10 Aug 2016AY 2007-08

Bench: Shri G.S.Pannu & Shri Pawan Singhita No. 6603/Mum/2012 (Assessment Year : 2008-09)

For Appellant: Shri B.S.BistFor Respondent: Shri Jayesh Dedhia
Section 115JSection 143(3)Section 147Section 148Section 14ASection 88ESection 94(7)

ACIT, New Delhi vs. Blb Ltd, New Delhi

The appeal of the assessee is allowed and the appeal

ITA 2901/DEL/2010[2006-07]Status: DisposedITAT Delhi05 Aug 2016AY 2006-07

Bench: Shri G.D. Agrawal & Shri Sudhanshu Srivastavam/S Blb Ltd. Vs Acit 4764/23A, Ansari Road, Circle 3(1) Darya Ganj, C.R. Building, I.P. Estate, New Delhi. New Delhi. Aaacb0184H & Acit Vs M/S Blb Ltd. Circle 3(1) 4764/23A, Ansari Road, C.R. Building, I.P. Estate, Darya Ganj, New Delhi. New Delhi. Aaacb0184H

Section 115JSection 14ASection 2(24)(x)Section 88ESection 94(7)

M/S Blb Ltd., New Delhi vs. ACIT, New Delhi

The appeal of the assessee is allowed and the appeal

ITA 2126/DEL/2010[2006-07]Status: DisposedITAT Delhi05 Aug 2016AY 2006-07

Bench: Shri G.D. Agrawal & Shri Sudhanshu Srivastavam/S Blb Ltd. Vs Acit 4764/23A, Ansari Road, Circle 3(1) Darya Ganj, C.R. Building, I.P. Estate, New Delhi. New Delhi. Aaacb0184H & Acit Vs M/S Blb Ltd. Circle 3(1) 4764/23A, Ansari Road, C.R. Building, I.P. Estate, Darya Ganj, New Delhi. New Delhi. Aaacb0184H

Section 115JSection 14ASection 2(24)(x)Section 88ESection 94(7)

Asst CIT Cir 13(2), Mumbai vs. Kunverji Nanji Kenia, Mumbai

In the result, the appeal filed by the department and the cross objection filed by the assessee for the A

ITA 576/MUM/2012[2008-09]Status: DisposedITAT Mumbai04 Aug 2016AY 2008-09

Bench: Shri G.S.Pannu (Am) & Shri. Ram Lal Negi (Jm) Assessment Year: 2008-09

For Appellant: Shri. S.R.SinghFor Respondent: Shri. Pradi P. Kapasi

Mantor Capital Ltd, Mumbai vs. Asst CIT Cen Cir 22, Mumbai

In the result, appeals of the assessee are allowed in part, in terms indicated hereinabove, whereas appeal of the Revenue is dismissed

ITA 196/MUM/2015[2011-12]Status: DisposedITAT Mumbai03 Aug 2016AY 2011-12

Bench: Shri R.C. Sharma & Shri Sandeep Gosainआमकय अऩीर सं./Ita Nos.7408/M/2014 (निर्धारण वषा / Assessment Year: 2010-11) Acit Cc 3(3) Vs. Mentor Capital Ltd. 713 Raheja Centre Free Press Mumbai – 4000020 Journal Rd. Nariman Pt. Mumbai-400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaccp7995G (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./ Ita Nos. 194 To 196/M/2015 & 7512/M/2014 (निर्धारण वषा / Assessment Year: 2008-2009 To 2011-2012) Vs. Acit, Mentor Capital Ltd. 713 Raheja Centre Free Cc -22 Press Journal Rd. Mumbai – 4000020 Nariman Pt. Mumbai- 400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaccp7995G (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue By : Shri N.P. Singh, Cit Dr ननधाारयती की ओर से /Assessee By : Mr. N. R. Suresh, Ar सुनवाई की तायीख / Date Of Hearing : 25/07/2016 घोषणा की तायीख/Date Of Pronouncement 03/08/2016 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Cross Appeals Filed By The Revenue Against The Order Of Cit(A)-Mumbai, For The A.Y.2010-2011 & The Appeals Filed By Assessee For Assessment Years 2008-2009 To 2011-2012, In The Matter Order Passed U/S 143(3)/143(3) R.W.S.147 Of The I.T. Act.

For Appellant: Mr. N. R. Suresh, ARFor Respondent: Shri N.P. Singh, CIT DR
Section 133Section 133ASection 143(3)Section 14ASection 3

Mantor Capital Ltd, Mumbai vs. Asst CIT Cen Cir 22, Mumbai

In the result, appeals of the assessee are allowed in part, in terms indicated hereinabove, whereas appeal of the Revenue is dismissed

ITA 195/MUM/2015[2009-10]Status: DisposedITAT Mumbai03 Aug 2016AY 2009-10

Bench: Shri R.C. Sharma & Shri Sandeep Gosainआमकय अऩीर सं./Ita Nos.7408/M/2014 (निर्धारण वषा / Assessment Year: 2010-11) Acit Cc 3(3) Vs. Mentor Capital Ltd. 713 Raheja Centre Free Press Mumbai – 4000020 Journal Rd. Nariman Pt. Mumbai-400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaccp7995G (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./ Ita Nos. 194 To 196/M/2015 & 7512/M/2014 (निर्धारण वषा / Assessment Year: 2008-2009 To 2011-2012) Vs. Acit, Mentor Capital Ltd. 713 Raheja Centre Free Cc -22 Press Journal Rd. Mumbai – 4000020 Nariman Pt. Mumbai- 400021 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaccp7995G (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue By : Shri N.P. Singh, Cit Dr ननधाारयती की ओर से /Assessee By : Mr. N. R. Suresh, Ar सुनवाई की तायीख / Date Of Hearing : 25/07/2016 घोषणा की तायीख/Date Of Pronouncement 03/08/2016 आदेश / O R D E R Per R.C.Sharma (A.M): These Are The Cross Appeals Filed By The Revenue Against The Order Of Cit(A)-Mumbai, For The A.Y.2010-2011 & The Appeals Filed By Assessee For Assessment Years 2008-2009 To 2011-2012, In The Matter Order Passed U/S 143(3)/143(3) R.W.S.147 Of The I.T. Act.

For Appellant: Mr. N. R. Suresh, ARFor Respondent: Shri N.P. Singh, CIT DR
Section 133Section 133ASection 143(3)Section 14ASection 3
Section 88E of the Income Tax Act — Case Laws | BharatTax