154 (Punjab & Haryana). 6. Dy. CIT v. Viraj Profiles Ltd.

177 TTJ 466Income Tax Appellate Tribunal2016#13408 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2024.

Also reported as

46 ITR 626

Sections most often in play

Section 115JB Section 14A Section 250(6)Section 143(3)Section 14A(2)Section 14A(3)

Judgments citing 154 (Punjab & Haryana). 6. Dy. CIT v. Viraj Profiles Ltd.

JOINT COMMISSIONER OF INCOME TAX (OSD), CENTRAL CIRCLE -1(3), BANGALORE vs. M/S. SICAL LOGISTICS LIMITED, CHENNAI

In the result, the appeal filed by the revenue is partly allowed for statistical purposes

ITA 1067/BANG/2019[2014-15]Status: DisposedITAT Bangalore09 Jul 2024AY 2014-15

Bench: Shri Chandra Poojari & Shri Keshav Dubeyassessment Year : 2014-15

For Appellant: Shri Ravindra .T, CAFor Respondent: Shri D.K. Mishra, CIT-DR

Section 115JSection 14ASection 155JSection 250(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER Assessment Year : 2014-15 The Deputy M/s. Sical Logistics Commissioner of Ltd., Income Tax, South India House, Central Circle – 1(3), 73 Armenian Street, Bangalore. Chennai – 600 001. Vs. APPELLANT RESPONDENT Assessee by : Shri Ravindra .T, CA Revenue by : Shri D.K. Mishra, CIT-DR : 29-05-2024 Date of Hearing Date of Pronouncement : 09-07-2024 ORDER PER KESHAV DUBEY, JUDICIAL MEMBER This appeal at the instance of the revenue is directed against the Order of Ld.CIT(A…

INDIABULLS REAL ESTATE LIMITED,NEW DELHI vs. DCIT CENTRAL CIRCLE 12(1), NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 5954/DEL/2019[2013-14]Status: DisposedITAT Delhi17 May 2024AY 2013-14

Bench: Shri M. Balaganesh & Shri Vimal Kumarm/S. Indiabulls Real Estate Ltd, Vs. Dcit, M-62 & 63, First Floor, Central Circle-12(1), Connaught Place, New Delhi New Delhi (Appellant) (Respondent) Pan:Aabci5194F

For Appellant: Shri Lalit Mohan, CAFor Respondent: Shri Sandip Kumar Mishra, Sr. DR

Section 143(3)Section 14ASection 14A(2)

…enditure made for earning exempted dividend Income computed on reasonable basis would be just (A.Y.2006-07). 9. Dy. CIT v. Viraj Profiles Ltd. f20151 64 taxmann.com 52 (Mumbai Trib.)/[2016] 46 ITR (T) 626 (Mumbai Trib.)/[2016] 156 ITD 72 (Mumbai Trib.)/[2016] 177 TTJ 466 (Mumbai Trib.) where Hon'ble ITAT Mumbai held that disallowance of expenditure Addition on account of disallowance under S. 14A read with Rule 8D being expenditure in relation to earning of exempt income to book profit under S. 115JB justified. [S.115JB] 10. Vipin Malik vs ACIT [2017] 88 taxmann.com 415(Delhi Trib)/[2016] 45 ITR(T) 589(Delhi-trib…

ACIT, NEW DELHI vs. M/S. INDIABULLS FINANCIAL SERVICES LTD., NEW DELHI

In the result, both the appeals of the revenue are dismissed

ITA 6603/DEL/2016[2012-13]Status: DisposedITAT Delhi11 Mar 2020AY 2012-13

Bench: Sh. Amit Shukladr. B. R. R. Kumarita No. 6602/Del/2016 : Asstt. Year : 2012-13 Asstt. Commissioner Of Vs M/S Indiabulls Real Estate Ltd., Income Tax, Circle-12(1), M-62 & 63, First Floor, Connaught New Delhi Place, New Delhi-110001 (Appellant) (Respondent) Pan No. Aabci5194F

For Appellant: Sh. Gautam Jain, Adv. &For Respondent: Sh. Rajesh Kumar Kedia, CIT DR

Section 14A

…). 9. Dy. CIT v. Viraj Profiles Ltd. f20151 64 taxmann.com 52 (Mumbai - Trib.)/[2016] 46 ITR(T) 626 (Mumbai - Trib.)/[2016] ITA Nos. 6602 & 6603/Del/2016 8 Indiabulls Real Estate Ltd. & Indiabulls Financial Services Ltd. 156 ITD 72 (Mumbai - Trib.)/[2016] 177 TTJ 466 (Mumbai - Trib.) where Hon’ble ITAT Mumbai held that disallowance of expenditure - Addition on account of disallowance under S. 14A read with Rule 8D being expenditure in relation to earning of exempt income to book profit under S. 115JB justified. [S.115JB] 10. Vipin Malik vs ACIT [2017] 88 taxmann.com 415(Delhi - Trib) /[2016] 45 ITR(T) 589(De…

ACIT, NEW DELHI vs. M/S. INDIABULLS REAL ESTATE LTD., NEW DELHI

In the result, both the appeals of the revenue are dismissed

ITA 6602/DEL/2016[2012-13]Status: DisposedITAT Delhi11 Mar 2020AY 2012-13

For Appellant: Sh. Gautam Jain, Adv. &For Respondent: Sh. Rajesh Kumar Kedia, CIT DR

Section 14A

ACIT, NEW DELHI vs. M/S MODLAND WEARS PVT. LTD., NEW DELHI

In the result, the Ground Nos

ITA 3587/DEL/2011[2008-09]Status: DisposedITAT Delhi28 Jan 2020AY 2008-09

Bench: Shri Bhavnesh Saini & Shri O.P. Kantassessment Year: 2008-09

Section 143(3)Section 14A

…T] 5. Avon Cycles Ltd Vs CIT f20151 53 taxmann.com 297 (Punjab & Harvana)/[2015] 228 Taxman 368 (Punjab & Haryana)(MAG.) 6. Nahar Spinning Mills Ltd. Vs CIT [2017] 82 taxmann.com 154 (Punjab & Haryana) 7. Dy. CIT v. Virai Profiles Ltd. 156 ITD 721 46/ ITR 626/177 TTJ 466 8. NYK Line India Ltd. v. ACIT [175 TTJ 180/132 DTR 7] 9. Super Auto Forge (P.) Ltd. Vs. ACIT (157 JTD 467) 10. Vipin Malik Vs.ACIT (45 ITR 589) 11.4 The learned counsel of the assessee, on the other hand, relied on the submission made before the Ld. CIT(A) and C.O. No. 299/Del/2011 submitted that disallowance under rule 8D(2)(iii) of the Incom…

M/S. UNITECH INFRA- CON LTD.,NEW DELHI vs. DCIT, NEW DELHI

The appeal is allowed

ITA 6679/DEL/2015[2010-11]Status: DisposedITAT Delhi15 Nov 2019AY 2010-11

Bench: Shri Amit Shukla & Shri Anadee Nath Misshra

Section 14ASection 14A(2)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH: ‘G’: NEW DELHI) BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER ITA No:- 6679/Del/2015 (Assessment Year: 2010-11) M/s Unitech Infra-Con Dy. Commissioner of Income Ltd., 6, Community Centre Vs Tax, Circle-18(1), New Delhi Saket, New Delhi PAN-AAACU7635G APPELLANT RESPONDENT Appellant by Ms. Kanika Jain, Adv Respondent by Sh. S.S. Rana, CIT (DR) ORDER PER ANADEE NATH MISSHRA, AM [A] This appeal has been filed by the assessee against impugned appellate order dated 21.10.2015 of learned Commissioner of Income Tax (A…

DCIT, NEW DELHI vs. M/S. SPAN INDIA PVT. LTD., NEW DELHI

In the result, the appeal of the Revenue is dismissed

ITA 245/DEL/2015[2010-11]Status: DisposedITAT Delhi01 Feb 2019AY 2010-11

Bench: Shri Bhavnesh Saini & Shri O.P. Kantassessment Year: 2010-11 Dcit, Vs. M/S. Span India Pvt. Ltd., Central Circle-20, New Delhi 227, Okhla Industrial Estate, Phase-Iii, New Delhi Pan :Aaacs0079A (Appellant) (Respondent) & C.O. No.245/Del/2015 [Arising Out Of Ita No.245/Del/2015] Assessment Year: 2010-11 M/S. Span India Pvt. Ltd., Vs. Dcit, 227, Okhla Industrial Estate, Central Circle-20, New Delhi Phase-Iii, New Delhi Pan :Aaacs0079A (Appellant) (Respondent) Department By Shri N.K. Bansal, Sr.Dr Assessee By Shri M.P. Rastogi, Adv. & Shri Deepak Malik, Adv.

Section 143(2)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: “G”, NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2010-11 DCIT, Vs. M/s. Span India Pvt. Ltd., Central Circle-20, New Delhi 227, Okhla Industrial Estate, Phase-III, New Delhi PAN :AAACS0079A (Appellant) (Respondent) And C.O. No.245/Del/2015 [Arising out of ITA No.245/Del/2015] Assessment Year: 2010-11 M/s. Span India Pvt. Ltd., Vs. DCIT, 227, Okhla Industrial Estate, Central Circle-20, New Delhi Phase-III, New Delhi PAN :AAACS0079A (Appellant) (Respondent) Department by Shri N.K. Bansal, Sr.DR Assesse…

DCIT, NEW DELHI vs. M/S. MAHALAXMI DESIGNS PVT. LTD., NEW DELHI

In the result, the appeal of the Revenue is dismissed

ITA 1991/DEL/2014[2010-11]Status: DisposedITAT Delhi23 Nov 2017AY 2010-11

Bench: Shri G.D. Agrawal, Before Shri G.D. Agrawal & And Before Shri Before Shri G.D. Agrawal, G.D. Agrawal & And Shri Kuldip Singh Shri Kuldip Singhshri Kuldip Singh Shri Kuldip Singh

For Appellant: Ms. Shefali Swaroop, CIT-DRFor Respondent: Shri Ajay Wadhwa, Advocate and Ms. Bharti Sharma, CA

…ncome u/s 14A, she relied upon the decision of Hon'ble Jurisdictional High Court in the case of Indiabulls Financial Services Ltd. Vs. DCIT – [2016] 76 taxmann.com 268 (Delhi) and also the following decisions of the ITAT :- (i) DCIT Vs. Viraj Profiles Ltd. – 46 ITR 626. (ii) NYK Line India Ltd. Vs. ACIT – 175 TTJ 180. (iii) Super Auto Forge (P) Ltd. Vs. ACIT – 156 ITD 467. (iv) Vipin Malik Vs. ACIT – 45 ITR 589. 8. The learned counsel for the assessee, on the other hand, stated that in the case of the assessee, during the year under consideration, no business activities had commenced and it was only the borrowin…