DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-20, DELHI vs. JINDAL PIPES LTD, DELHI

ITA 3926/DEL/2023Status: DisposedITAT Delhi16 February 2026AY 2020-2122 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal held that the disallowance of power and fuel expenses was rightly deleted by the CIT(A) as it was covered by previous ITAT orders. Regarding Section 14A, the Tribunal upheld the CIT(A)'s restriction of disallowance to the extent of exempt income earned, noting that CBDT circulars cannot override statutory provisions or judicial precedents.

What were the facts?

The assessee and the Revenue filed cross-appeals against the CIT(A)'s order concerning assessment year 2020-21. The Assessing Officer (AO) made additions for power and fuel expenses, and disallowances under Section 14A. The CIT(A) deleted the power and fuel expense disallowance and restricted the Section 14A disallowance.

What were the issues?

Whether disallowance of power and fuel expenses is justified, and whether disallowance under Section 14A can exceed exempt income.

Which sections of the Income-tax Act were involved?

Section 37(1),Section 14A

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(1)Show 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.

Income Tax Appellate Tribunal, DELHI BENCH, ‘C’: NEW DELHI

Before: SHRI ANUBHAV SHARMA & SHRI KRINWANT SAHAY

For Appellant: Shri Ved Jain, Adv. &, Shri Ayush Garg, CA
For Respondent: Shri Dayainder Singh Sidhu, CIT-DR
Hearing: 18.11.2026Pronounced: 16.02.2026

Heard together (2 matters)

ITA No.3661/Del/2023
ITA No.3926/Del/2023

Read from the judgment's own cause title. This page is filed under one of them.

PER KRINWANT SAHAY, AM: Appeals in these cases have been filed by the assessee as well as by the Revenue arising out of the order of ld. Commissioner of Income Tax (Appeals)-27, New Delhi, dated 17.10.2023 against the assessment order dated 27.09.2022 passed under section 143(3)

The order continues below.

Read the full judgment

A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.

Create a free accountSign in

See plans and prices

The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.

More judgments on Section 37(1)

All 6,995 judgments and leading authorities on Section 37(1) →

Recent GST High Court judgments

Search GST case law →