THE DCIT, CIRCLE-8, AHMEDABAD vs. M/S. SIRHIND STEELS LTD., AHMEDABAD

PDF · subscribers
ITA 3504/AHD/2015Status: DisposedITAT Ahmedabad11 January 2018AY 2011-122 pages

In favour of the assessee: the Revenue's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal dismissed the appeal filed by the Revenue. This was based on the CBDT Circular No. 21 of 2015, which mandates dismissal of appeals where the tax effect is below a certain threshold.

What were the facts?

The Revenue appealed the CIT(A)'s deletion of a disallowance made under Section 14A read with Rule 8D. The tax effect of the deletion was less than Rs. 10 lacs.

What were the issues?

Whether the appeal should be dismissed based on the tax effect as per CBDT circulars, despite the merits of the disallowance under Section 14A.

Which sections of the Income-tax Act were involved?

Section 14A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AHMEDABAD “B” BENCH

Before: SHRI N.K. BILLAIYA & SHRI MAHAVIR PRASAD

For Appellant: Shri Mudit Nagpal, Sr. D.R

PER N.K. BILLAIYA, ACCOUNTANT MEMBER:

1.

This appeal by the Revenue is directed against the order of the Ld. CIT(A)-9, Ahmedabad dated 07.10.2015 pertaining to A.Y. 2011-12.

ITA No. 3504/Ahd/2015 2 . A.Y. 2011-12 2. The solitary grievance of the Revenue is that the ld. CIT(A) erred in deleting the disallowance of Rs. 16.01 lacs made under u/s. 14A r.w. Rule 8D of the Act.

3.

The grievance of the Revenue shows that the tax effect on the impugned deletion would be less than Rs. 10 lacs. Therefore, this appeal has to be dismissed in the light of the CBDT Circular No. 21 of 2015 dated 10.12.2015.

4.

In the light of the aforementioned Circular, the appeal of the Revenue is dismissed.

Order pronounced in Open Court on 16- 01- 2018

Sd/- Sd/- (MAHAVIR PRASAD) (N. K. BILLAIYA) JUDICIAL MEMBER True Copy ACCOUNTANT MEMBER Ahmedabad: Dated 16 /01/2018 Rajesh Copy of the Order forwarded to:- 1. The Appellant. 2. The Respondent. 3. The CIT (Appeals) – 4. The CIT concerned. 5. The DR., ITAT, Ahmedabad. 6. Guard File. By ORDER

Deputy/Asstt.Registrar ITAT,Ahmedabad

More judgments on Section 14A

All 15,875 judgments and leading authorities on Section 14A →

Recent GST High Court judgments

Search GST case law →