BAJAJ ELECTRICALS LTD,MUMBAI vs. ADDL CIT 2(1), MUMBAI
What did the Tribunal hold?
The Tribunal held that for disallowance under Rule 8D(2)(ii), no interest disallowance was warranted as the assessee's own funds exceeded investments earning exempt income. For Rule 8D(2)(iii), disallowance should only consider investments earning exempt income. Issues regarding commission and prior period expenses were remitted back to the AO. ESOP expenditure claims were also remitted for examination.
What were the facts?
The assessee, Bajaj Electricals Limited, filed appeals against disallowances made by the Assessing Officer (AO) and confirmed in part by the CIT(A). These disallowances pertained to Section 14A, ESOP expenses, prior period expenses, and commission. The appeals covered assessment years 2009-10, 2010-11, and 2011-12.
What were the issues?
The key issues involved the correct computation of disallowance under Section 14A read with Rule 8D, and the allowability of ESOP expenditure.
Which sections of the Income-tax Act were involved?
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Cases cited in this judgment(16)Show listHide list
Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.
- National Thermal Power Co. Ltd. v. CIT5,834 citing229 ITR 383 · 1998 · SC
- CIT v. Sun Engineering Works (P) Ltd.814 citing198 ITR 297 · 1992 · SC · Read judgment
- ACIT v. Vireet Investment Pvt. Ltd.789 citing82 Taxmann.com 415 · 2017 · HC
- CIT v. Walfort Share & Stock Brokers (P.) Ltd.543 citing326 ITR 1 · 2010 · SC · Read judgment
- CIT v. Chettinad Logistics (P) Ltd.444 citing80 Taxmann.com 221 · 2017 · HC
- Redington (India) Ltd. v. Addl. CIT370 citing77 Taxmann.com 257 · 2017 · HC
- CIT v. Biocon Ltd.242 citing121 Taxmann.com 351 · 2020 · HC
- Maharashtra Sugar Mills Ltd: 82 ITR 452 (SC) and Rajasthan State Warehousing Corporation v. CIT154 citing242 ITR 450 · 2002 · SC
- CIT v. Mitesh Impex125 citing398 ITR 514 · 2017 · HC
- CIT v. Infosys Technologies Ltd.115 citing297 ITR 167 · 2008 · SC · Read judgment
- CIT v. Maharashtra Sugar Mills Ltd.109 citing82 ITR 452 · 1971 · SC
- Gujarat Gas Company Ltd. v. JCIT99 citing245 ITR 84 · 2000 · HC
- Sajjan India Ltd. v. ACIT39 citing89 Taxmann.com 21 · 2018 · ITAT
- CIT v. Bakelite Hylam Ltd.24 citing107 Taxmann 429 · 1999 · HC
- Rupee Finance and Management (P.) Ltd. v. Dy. CIT12 citing81 Taxmann.com 249 · 2017 · ITAT
- Gujarat Gas Co. Ltd. v. Jt. CIT10 citing111 Taxmann 144 · 2000 · HC
Heard together (4 matters)
Read from the judgment's own cause title. This page is filed under one of them.
IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE HON’BLE JUSTICE (RETD.) C V BHADANG, PRESIDENT & MS PADMAVATHY S, AM Bajaj Electricals Limited, Addl.CIT-2(1), 45/47, Bombay Life Building, Veer Aayakar Bhavan, M.K. Road, Vs. Nariman Road, Fort, Mumbai-400001. Mumbai-400020. PAN: AAACB2484Q Appellant) : Respondent) Bajaj Electricals Limited, Addl.CIT-2(1), 51, Mulla House, M.G. Road, Aayakar Bhavan, M.K. Road, Vs. Fort, mumbai-400001. Mumbai-400020. PAN: AAACB2484Q Appellant) : Respondent) Dy. CIT-2(1)(1), M/s Bajaj Electricals Limited, Room No. 561, 5th Floor, 45/47, Bombay Life Building, Mumbai-400020. Mumbai-400001. PAN: AAACB2484Q Appellant) : Respondent)
2 ITA 4172/M/13-5749-5750/M/15-110- 111/M/16 Bajaj Electricals Limited Dy. CIT-2(1)(1), M/s Bajaj Electricals Limited, Room No. 561, 5th Floor, 45/47, Bombay Life Building, Mumbai-400020. Mumbai-4000
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