M/S. V.T.M. LIMITED,VIRUDHUNAGAR vs. DCIT, MADURAI

PDF · subscribers
ITA 2075/CHNY/2019Status: DisposedITAT Chennai19 February 20201 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal is hearing the appeal filed by the assessee against the order of the CIT(A). The grounds of appeal challenge the confirmation of disallowances made under Section 14A read with Rule 8D.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) which confirmed the disallowance made under Section 14A read with Rule 8D. The assessment year in question is 2014-15.

What were the issues?

The primary issue is whether the disallowance made under Section 14A read with Rule 8D was correctly confirmed by the CIT(A).

Which sections of the Income-tax Act were involved?

Section 14A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘D’ BENCH: CHENNAI

Before: SHRI INTURI RAMA RAO & SHRI DUVVURU RL REDDY

Hearing: 06.02.2020Pronounced: 19.02.2020

PER DUVVURU RL REDDY, JUDICIAL MEMBER:

This is an appeal filed by the Assessee directed against the order of the ld. Commissioner of Income Tax (Appeals)-1, Madurai dated 24.05.2019 for the assessment year 2014-15. The grounds raised in the appeal of the assessee are that the ld. CIT(A) has erred in confirming the disallowance made under section 14A r.w. Rule 8D as well as confirming disallowance under section 14A r.w. Rule

More judgments on Section 14A

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

Recent GST High Court judgments

Search GST case law →