Section 88E of the Income Tax Act

70 judgments on BharatTax turn on Section 88E.

Judgments on Section 88E

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 194/MUM/2015[2008-09]Status: DisposedITAT Mumbai03 Aug 2016AY 2008-09

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

Mentor Capital Ltd, Mumbai vs. DCIT 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 7512/MUM/2014[2010-11]Status: DisposedITAT Mumbai03 Aug 2016AY 2010-11

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

ACIT CC 3(3) Cen RG 3, Mumbai vs. Mentor Capital Ltd, Mumbai

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

ITA 7408/MUM/2014[2010-11]Status: DisposedITAT Mumbai03 Aug 2016AY 2010-11

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

ACIT 32(2), Mumbai vs. Laxmi M Chaturvedi, Mumbai

ITA 7457/MUM/2014[2010-11]Status: DisposedITAT Mumbai18 Jul 2016AY 2010-11

Bench: Shri Joginder Singh & Shri Rajesh Kumarassessment Year: 2010-11 A C I T - 32(2) Smt. Laxmi M. Chaturvedi Pratyaksha Kar Bhavan Tara-1002, Tara Apt. बनाम/ Room No. 202, 2Nd Floor Dhruv Tara Chs, Shiv Vs. Bandra Kurla Complex Vallabh Road, Ashokvan Bandra (E), Mumbai 400051 Borivali (E), Mumbai 400066 (राज"व /Revenue) ("नधा"रती /Assessee) Pan. No. Aacpc3302M

Shridhar P. Iyer, Mumbai vs. Asst CIT 17(2), Mumbai

In the result, the appeal of the assessee is dismissed

ITA 2/MUM/2014[2006-07]Status: DisposedITAT Mumbai29 Jun 2016AY 2006-07

Bench: Shri Shailendra Kumar Yadav, Jm & Shri Rajesh Kumar, Am आयकर अपीऱ सं./I.T.A. No.2/Mum/2014 (ननधधारण वषा / Assessment Year : 2006-07) Mr.Shridhar P Iyer, बनधम/ Asstt.Commissionr Of Income 14/222, Bhaskar Bhavani, Tax 17(2), Vs. Sir Bhalkchandra Road, 2Nd Floor, Matunga, Piramal Chambers, Mumbai-400019 Lalbaug, Mumbai-400012 स्थधयी ऱेखध सं./ Pan : Aadpi8931K अपीऱार्थी ओर से / Assessee By Shri Haridas Bhat प्रत्यर्थी की ओर से/Revenue By Shri Love Kumar सुनवाई की तारीख / Date Of Hearing : 21.6.2016 घोषणा की तारीख /Date Of Pronouncement : 29.06.2016 आदेश / O R D E R Per Rajesh Kumar, A. M: This Is An Appeal Filed By The Assessee & Challenging The Order Dated 28.11.2013 Of Ld.Cit(A)-29, Mumbai, For Assessment Year 2006-07. 2. The Sole Issue Raised By The Assessee In The Ground Of Appeal Is With Respect To Confirmation Of Disallowance U/S 88E Of The Income Tax Act, 1961 Amounting To Rs.16,46,695/- By Cit(A) By Ignoring The Facts That The Assessee Has Short Term Capital Gains (Stcg) Which Is Taxable At The Rate Of 10% & Also The Fact That Rebate U/S 88E Was Calculated At The Average Rate Of Tax Which Is Inclusive Of Stcg Tax Also.

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

M/S Guiness Securities Limited, Kolkata vs. D.C.I.T Cir - 6, Kolkata

In the result, the appeal of the assessee is partly allowed as indicated above

ITA 1065/KOL/2013[2008-09]Status: DisposedITAT Kolkata01 Jun 2016AY 2008-09

Bench: Shri N. V. Vasudevan, Jm & Shri M. Balaganesh, Am]

For Appellant: Shri M. D. Shah, ARFor Respondent: Shri Debasish Banerjee, JCIT, Sr. DR
Section 143(3)Section 194CSection 194JSection 40Section 9(1)(vii)

DCIT, New Delhi vs. M/S. Parasram Holdings Pvt. Ltd, New Delhi

In the result, revenue’s appeal is dismissed

ITA 2871/DEL/2009[2006-07]Status: DisposedITAT Delhi12 May 2016AY 2006-07

Bench: Shri S.V. Mehrotra : & Shri C.M. Garg:Asstt. Yr: 2006-07 Dcit Circle 8(1), Vs. Parasram Holdings Pvt. Ltd., New Delhi. B-7, Sph House, Nimri Colony, Bharat Nagar, New Delhi. Pan: Aaacs 4487 J ( Appellant ) (Respondent) Appellant By : Ms. Rakhi Bimal Sr. Dr Respondent By : Shri T.R. Talwar Adv. Date Of Hearing : 10/05/2016. Date Of Order : 12/05/2016. O R D E R Per S.V. Mehrotra, A.M:

For Appellant: Ms. Rakhi Bimal Sr. DRFor Respondent: Shri T.R. Talwar Adv
Section 88E

Icici Securities Primary Dealership Ltd, Mumbai vs. DCIT RG 3(2), Mumbai

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

ITA 4502/MUM/2014[2007-08]Status: DisposedITAT Mumbai06 May 2016AY 2007-08

Bench: Shri G.S.Pannu & Shri Amarjit Singhicici Securities Primary Dealership Ltd. (Formerly Known As “Icici Securities Ltd”.) Icici Centre, H.T. Parekh Marg, Churchgate, Mumbai 400 020 ... Appellant Pan:Aaaci 0995H Vs.

For Appellant: Ms. Ritu PunjabiFor Respondent: Shri Bhanwar Singh Ratnoo
Section 147Section 88ESection 88E(1)

M/S Destiny Securites Ltd., Kolkata vs. Ld. DCIT (A), Cen-II, Kolkata

In the result, appeals of assessee are partly allowed

ITA 1447/KOL/2012[2007-08]Status: DisposedITAT Kolkata29 Apr 2016AY 2007-08

Bench: Shri Mahavir Singh, Jm & Shri M. Balaganesh, Am]

For Appellant: Shri Subash Agarwal, AR
Section 153CSection 88E

M/S Destiny Securites Ltd., Kolkata vs. Ld. DCIT (A), Cen-II, Kolkata

In the result, appeals of assessee are partly allowed

ITA 1446/KOL/2012[2008-09]Status: DisposedITAT Kolkata29 Apr 2016AY 2008-09

Bench: Shri Mahavir Singh, Jm & Shri M. Balaganesh, Am]

For Appellant: Shri Subash Agarwal, AR
Section 153CSection 88E

Brics Securities Ltd, Mumbai vs. Asst CIT 4(1), Mumbai

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

ITA 69/MUM/2012[2008-09]Status: DisposedITAT Mumbai27 Apr 2016AY 2008-09
For Appellant: Shri Sanjeev M. ShahFor Respondent: Shri Vivek Batra
Section 143(3)Section 14ASection 2Section 2(45)Section 70Section 88E

Asst CIT 4(3), Mumbai vs. Kbii Securities P.Ltd, Mumbai

In the result, appeal of the revenue stands dismissed

ITA 5823/MUM/2013[2007-08]Status: DisposedITAT Mumbai16 Mar 2016AY 2007-08

Bench: Shri Rajendra & Shri Amit Shukla

For Respondent: None
Section 115JSection 143(3)Section 148Section 88E

Asst CIT 4(3), Mumbai vs. Latin Manharlal Securities P. Ltd, Mumbai

In the result, appeal of the revenue stands dismissed

ITA 5822/MUM/2013[2007-08]Status: DisposedITAT Mumbai16 Mar 2016AY 2007-08

Bench: Shri Rajendra & Shri Amit Shukla

For Respondent: None
Section 115JSection 139(1)Section 143(3)Section 147Section 148Section 88E

ITO, New Delhi vs. M/S. Multiplex Capital Ltd., New Delhi

In the result, the appeal of the Revenue stands dismissed on merits

ITA 6010/DEL/2013[2007-08]Status: DisposedITAT Delhi02 Mar 2016AY 2007-08

Bench: Shri Chandra Mohan Garg & Shri L.P. Sahu

For Appellant: Shri P. DAM Kanunjna, Sr. DRFor Respondent: Shri Ajay Wadhwa, Adv
Section 115JSection 271(1)(c)Section 275(1)(a)Section 88E

S.S. Buildcon P. Ltd, Mumbai vs. ACIT Cen Cir 37, Mumbai

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

ITA 2729/MUM/2011[2007-08]Status: DisposedITAT Mumbai10 Feb 2016AY 2007-08

Bench: Shri C.N. Prasad & Shri Rajesh Kumarआयकर अपील सं/ I.Ta No.2729/Mum/2011 ("नधा"रण वष" / Assessment Year:2007-08 बनाम/ M/S. S.S. Buildcon Pvt. The Dcit, Central Circle-37, Ltd., Aayakar Bhavan, Vs. 315, Parekh Market, Mumbai-400 020 39, J.S.S. Road, Opera House, Mumbai "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaics 165G (अपीलाथ" /Appellant) (""यथ" / Respondent) .. अपीलाथ" ओर से/ Appellant By: Shri V.C. Shah ""यथ" क" ओर से/Respondent By: Shri R.A. Dhyani सुनवाई क" तार"ख / Date Of Hearing :02.02.2016 घोषणा क" तार"ख /Date Of Pronouncement :10.02.2016 आदेश / O R D E R

For Appellant: Shri V.C. ShahFor Respondent: Shri R.A. Dhyani
Section 14ASection 88E

ACIT 9(1), Mumbai vs. Envision Investment and Finance P. Ltd, Mumbai

Appeal of the AO is dismissed

ITA 8041/MUM/2011[2008-09]Status: DisposedITAT Mumbai01 Jan 2016AY 2008-09

Bench: S/Sh. Rajendra & Sandeep Gosainअपील संसंसंसं/./././.Ita /8041/Mum/2011, िनधा"रण वष" / Assessment Year-2008-09 आयकर आयकर अपील आयकर आयकर अपील अपील Acit-Range-9(1) Envision Investment & Finance Pvt. Ltd.402, 4Th Floor, Vyapar Room No.223, Aayakar Bhavan M.K. Road Vs Bhavan,386/370, Narsi Natha Mumbai-400 020. Street, Masjid (W),Mumbai-9. Pan: Aaace 2990 G (अपीलाथ" /Appellant) (""थ" / Respondent) आयकर अपील संसंसंसं/./././.Ita /7896/Mum/2011, िनधा"रण आयकर अपील वष" / Assessment Year-2008-09 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" Envision Investment & Finance Pvt. Acit-Range-9(1) Ltd., Masjid (W) Mumbai-400 020. Mumbai-400 009. Vs (अपीलाथ" /Appellant) (""थ" / Respondent) िनधा"रती ओर से/Assessee By : Shri S.C. Tiwari & Ms. Rutuja N.Pawar राज" की ओर से/ Revenue By : Shri Manjunath R. Swamy सुनवाई की तारीख / Date Of Hearing : 04-11-2015 घोषणा की तारीख/ Date Of Pronouncement: 01.01. 2016 आयकर अिधिनयम,1961 की धारा 254(1)के अ"ग"त आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा लेखा सद"य लेखा लेखा सद"य सद"य राजे"" सद"य राजे"" राजे"" केकेकेके अनुसार राजे"" अनुसार अनुसार Per Rajendra, Am- अनुसार Challenging The Order Dated 12.09.2011 Of The Cit(A)-19,Mumbai,The Assessee & The Assessing Officer(Ao)Have Filed Cross-Appeals For Above Mentioned Assessment Year (Ay.).

For Appellant: Shri S.C. Tiwari & Ms. Rutuja N.PawarFor Respondent: Shri Manjunath R. Swamy
Section 143(3)Section 254(1)

Envision Investment Consultants P. Ltd( Formerly Called Envison Investment and Fiance P.Ltd), Mumbai vs. Addl CIT RG 9(1), Mumbai

Appeal of the AO is dismissed

ITA 7896/MUM/2011[2008-09]Status: DisposedITAT Mumbai01 Jan 2016AY 2008-09

Bench: S/Sh. Rajendra & Sandeep Gosainअपील संसंसंसं/./././.Ita /8041/Mum/2011, िनधा"रण वष" / Assessment Year-2008-09 आयकर आयकर अपील आयकर आयकर अपील अपील Acit-Range-9(1) Envision Investment & Finance Pvt. Ltd.402, 4Th Floor, Vyapar Room No.223, Aayakar Bhavan M.K. Road Vs Bhavan,386/370, Narsi Natha Mumbai-400 020. Street, Masjid (W),Mumbai-9. Pan: Aaace 2990 G (अपीलाथ" /Appellant) (""थ" / Respondent) आयकर अपील संसंसंसं/./././.Ita /7896/Mum/2011, िनधा"रण आयकर अपील वष" / Assessment Year-2008-09 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" Envision Investment & Finance Pvt. Acit-Range-9(1) Ltd., Masjid (W) Mumbai-400 020. Mumbai-400 009. Vs (अपीलाथ" /Appellant) (""थ" / Respondent) िनधा"रती ओर से/Assessee By : Shri S.C. Tiwari & Ms. Rutuja N.Pawar राज" की ओर से/ Revenue By : Shri Manjunath R. Swamy सुनवाई की तारीख / Date Of Hearing : 04-11-2015 घोषणा की तारीख/ Date Of Pronouncement: 01.01. 2016 आयकर अिधिनयम,1961 की धारा 254(1)के अ"ग"त आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा लेखा सद"य लेखा लेखा सद"य सद"य राजे"" सद"य राजे"" राजे"" केकेकेके अनुसार राजे"" अनुसार अनुसार Per Rajendra, Am- अनुसार Challenging The Order Dated 12.09.2011 Of The Cit(A)-19,Mumbai,The Assessee & The Assessing Officer(Ao)Have Filed Cross-Appeals For Above Mentioned Assessment Year (Ay.).

For Appellant: Shri S.C. Tiwari & Ms. Rutuja N.PawarFor Respondent: Shri Manjunath R. Swamy
Section 143(3)Section 254(1)

DCIT 9(1), Mumbai vs. Envision Investment & Finance P. Ltd, Mumbai

The appeal of the AO stands dismissed

ITA 2322/MUM/2011[2007-08]Status: DisposedITAT Mumbai01 Jan 2016AY 2007-08

Bench: S/Sh. Rajendra & Sandeep Gosainआयकर अपील सं/.Ita No.2322/Mum/2011,िनधा"रण वष"/Assessment Year-2007-08 Acit-Range-9(1) Envision Investment & Finance Room No.223, Aayakar Bhavan Pvt. Ltd. 402, 4Th Floor, Vyapar Bhavan M.K. Road Vs Mumbai-400 020. 386/370, Narsi Natha Street Masjid (W) Mumbai-400 009. Pan: Aaace 2990 G (अपीलाथ" /Appellant) (""थ" / Respondent) आयकर अपील सं/.Ita No.1376/Mum/2011,िनधा"रण वष"/Assessment Year-2007-08 Envision Investment & Finance Pvt. Acit-Range-9(1) Ltd., Masjid (W) Mumbai-400 020. Mumbai-400 009. Vs (अपीलाथ" /Appellant) (""थ" / Respondent)

For Appellant: Shri S.C. Tiwari & Ms. Rutuja N.PawarFor Respondent: Shri Manjunath R. Swamy
Section 143(3)Section 254(1)

Four Dimensions Securities (I) Ltd, Mumbai vs. Addl CIT RG 4(1), Mumbai

The appeal of the assessee is allowed for statistical purposes, whereas, the appeal of the Revenue is dismissed

ITA 9085/MUM/2010[2007-08]Status: DisposedITAT Mumbai01 Jan 2016AY 2007-08

Bench: Shri Joginder Singh & Shri Ashwani Tanejaassessment Year: 2007-08 M/S Four Dimensions Addl. Commissioner Of Securities (India) Ltd. Income Tax, Range-4(1), बनाम/ 209-Arcadia Building 2Nd 6Th Floor, Aayakar Bhavan, Vs. Floor Nariman Point, Mumbai-400020 Mumbai-400021 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aaacf1734F Assessment Year: 2007-08 Addl. Commissioner Of M/S Four Dimensions Income Tax, Range-4(1), Securities (India) Ltd. बनाम/ 6Th Floor,Aayakar Bhavan, 209-Arcadia Building 2Nd Vs. Mumbai-400020 Floor Nariman Point, Mumbai-400021 (राज"व /Revenue) ("नधा"रती /Assessee) Pan. No.Aaacf1734F

Section 14A

D.C.I.T Cir - 3, Kolkata vs. M/S Jaroli Vincom Pvt Ltd, Kolkata

In the result, both appeal of Revenue is dismissed and that of assessee’s CO is dismissed as infructous

ITA 878/KOL/2013[2008-2009]Status: DisposedITAT Kolkata16 Dec 2015AY 2008-2009

Bench: Shri N.V. Vasudevan & Shri Waseem Ahmed

Section 143(3)Section 43(5)Section 43(5)(d)