116 (Guj) and Pr.CIT v. India Gelatine and Chemicals Ltd.

66 Taxmann.com 356High Court2016#5079 most cited

What is 116 (Guj) and Pr.CIT v. India Gelatine and Chemicals Ltd. authority for?

Disallowance of expenditure under Section 14A cannot exceed the amount of tax-exempt income, especially when the assessee has sufficient interest-free funds to cover investments yielding such income.

23

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2025.

Also referred to as

Pr.CIT v. India Gelatine and Chemicals Ltd. · Section 14A · Section 143(3) · Section 115JB · disallowance of expenditure · exempt income · interest-free funds · total income

Sections most often in play

Section 143(3)Section 14ASection 115JBSection 132(1)Section 139(1)Section 139(5)Section 142(1)Section 145A

Issues it is cited on

section 14acompanysection 14section 143(3)indiatotal income

Judgments citing 116 (Guj) and Pr.CIT v. India Gelatine and Chemicals Ltd.

Greenland Infracon Pvt. Ltd., Ahmedabad vs. The Dy. Commissioner of Income Tax, Circle-2(1)(1), Ahmedabad

In the result, the appeal is allowed

ITA 690/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad04 Jun 2019AY 2014-15
Section 115JSection 143(3)Section 14ASection 234ASection 271

…ITA No. 690/Ahd/2018 Greenland Infracon Pvt Ltd Vs. DCIT Assessment year: 2014-15 Page 1 of 5 IN THE INCOME TAX APPELLATE TRIBUNAL, AHMEDABAD BENCH ‘B’, AHMEDABAD [Coram: Justice P P Bhatt, President, and Pramod Kumar, Vice President] Assessment year: 2014-15 Greenland Infracon Pvt Ltd .........………...……………..Appellant A-2, Sanjay Apartment, Panchvati Lane-2, Panchvati, Ambawadi, Ahmedabad [PAN : AADCG 5313 Q] Vs The Deputy Commissioner of Income-tax .......……………..…........Respondent Circle-2(1)1(1), Ahmedabad Appearances by Gunjan Shah, for the appellant Mudit Nagpal, for the respondent Date of concluding the…

Ardor Structures Private Limited, Ahmedabad vs. The Deputy Commissioner of Income Tax, Circle-1(1)(1), Ahmedabad

In the result, appeal of the Revenue is dismissed

ITA 297/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad29 Mar 2019AY 2013-14

Bench: Shri Pramod Kumar & Ms. Madhumita Royardor Structures Pvt. Ltd., Vs. Dcit, Ardor House, Mondeal Circle – 1(1)(1), Business Park, Ahmedabad. B/S. Gurudwara, Thaltej, Ahmedabad-380059. [Pan No. Aahca 8674 N] (Appellant) .. (Respondent)

For Appellant: Shri Ankit Talsania, A.RFor Respondent: Shri Sewak, Sr. D.R
Section 10(34)Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, AHMEDABAD BEFORE SHRI PRAMOD KUMAR, VICE PRESIDENT & Ms. MADHUMITA ROY, JUDICIAL MEMBER Ardor Structures Pvt. Ltd., Vs. DCIT, Ardor House, Mondeal Circle – 1(1)(1), Business Park, Ahmedabad. B/S. Gurudwara, Thaltej, Ahmedabad-380059. [PAN No. AAHCA 8674 N] (Appellant) .. (Respondent) Appellant by : Shri Ankit Talsania, A.R. Respondent by : Shri Sewak, Sr. D.R. Date of Hearing 02.01.2019 Date of Pronouncement 29.03.2019 O R D E R PER Ms. MADHUMITA ROY - JM: The instant appeal filed by the assessee is against the order dated 28.11.2016 passed by the C…

Shri Sharad Shyamsunder Rungta, Ahmedabad vs. The Dy.CIT, Circle-11, Ahmedabad

Appeal is allowed

ITA 3431/AHD/2014[2010-11]Status: DisposedITAT Ahmedabad22 Dec 2017AY 2010-11
For Appellant: Shri G. C. Pipara, A.RFor Respondent: Shri V. K. Singh, Sr. D.R
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH AHMEDABAD BEFORE, SHRI PRAMOD KUMAR, ACCOUNTANT MEMBER AND SHRI S. S. GODARA, JUDICIAL MEMBER Sharad Shyamsunder Rungta 6, Dharnidhar Society, New Vikas Gruh Road, Paldi, Ahmedabad - 380007 Appellant Vs. The Dy. Commissioner of Income Tax, Circle – 11, 1st Floor, Narayan Chambers, Ashram Road, Ahmedabad - 380009 Respondent PAN: ABHPR7773D आवेदक क" ओर से/By Assessee : Shri G. C. Pipara, A.R. राज"व क" ओर से/By Revenue : Shri V. K. Singh, Sr. D.R सुनवाई क" तार"ख/Date of Hearing : 18.12.2017 घोषणा क" तार"ख/Date of Pronouncement : 29.12.2017 ORDER PER S.…