ITO, WARD-10(5), HYDERABAD, HYDERABAD vs. GAUTHAM CHAND JAIN (HUF), SEC'BAD, SECUNDERABAD

ITA No 1361 of 2015 Gautham Chand Jain HUF Secunderabad.

which both of us are signatories) in the assessee’s own case for the A.Y 2012-13, we hold that no disallowance u/s 14A can be made. Since the CIT (A) has followed the decision of the Special Bench of the ITAT in the case of Cheminvest vs. ITO which has been confirmed by the Hon'ble Delhi High Court, we see no reason to interfere with his order.

Order pronounced in the Open Court on 9th April, 2018.

Sd/- Sd/- (S.Rifaur Rahman) (P. Madhavi Devi) Accountant Member Judicial Member

Hyderabad, dated 9th April 2018. Vinodan/sps

Copy to:

1 ITO Ward 10(5) Room No.517, 5th Floor, A Block, IT Towers, AC Guards, Hyderabad 2 M/s. Gautham Chand Jain (HUF) Survey No.33, 10-33-56, East Marredpally, Secunderabad 3 CIT (A)-7, Hyderabad 4 Pr. CIT – 7, Hyderabad 5 The DR, ITAT Hyderabad 6 Guard File

By Order

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