232 Taxman 406 (Bombay) 5. CIT v. Modi Industries Ltd.

327 ITR 570High Court2010#3104 most cited

What is 232 Taxman 406 (Bombay) 5. CIT v. Modi Industries Ltd. authority for?

Section 14A disallowance is computed by considering the income that has actually been subjected to tax. If certain income is exempt, no expenditure is deemed to have been incurred for earning that exempt income.

38

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2013 to 2023.

Also referred to as

CIT v. Modi Industries Ltd. · Section 14A · disallowance · exempt income · expenditure incurred · not taxed · income subjected to tax · Bombay High Court

Also reported as

8 Taxmann.com 129

Sections most often in play

Section 14ASection 41(1)

Issues it is cited on

section 80lasection 80ib(4)section 80lsection 80ia(5)section 80ia(4)(i)section 80ia(8)initial assessment yearresulting companysection 80ia(4)demergerinfrastructure facilitydeduction under section 80ia

Judgments citing 232 Taxman 406 (Bombay) 5. CIT v. Modi Industries Ltd.

Deputy Commissioner of Income Tax Central Circle-1(4), Mumbai vs. Samruddhi Cement Limited (Since Amalgamated Into M/S.Ultratech Cement Limited), Mumbai

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

ITA 4835/MUM/2017[2010-11]Status: DisposedITAT Mumbai05 May 2022AY 2010-11
Section 139(1)Section 143(3)Section 43Section 43B

…utdoor Interactive (P) Ltd. [349 ITR 309] [BOMBAY] 3 CIT v. Paul Brothers. [216 ITR 548] [BOMBAY] 4. Commissioner of Income Tax v. Macbrout Engineering (P.) Ltd. [2014] 52 taxmann.com 219 (Bombay)/[2015] 232 Taxman 406 (Bombay) 5. CIT v. Modi Industries Ltd. [327 ITR 570] [DELHI] 6. Commissioner of Income Tax v. Delhi Press Patra Prakashan Ltd. [2013]355 ITR 14 (Delhi)/[2013] 260 CTR 253 (Delhi) 7. Saurashtra Cement & Chemical Industries Ltd. v. CIT [11 CTR 139] [GUJARAT] 8.Ace Multi Axes System Ltd. V. Deputy Commissioner of Income Tax [2014]367 ITR 266 (Karnataka) 9 ITO vs. Smt. Urmila Bhandari [ITA Nos.766, 25…

DCIT (International Taxation), Gurgaon vs. M/S. Msv International Inc., Gurgaon

In the result appeal of the revenue is dismissed

ITA 2187/DEL/2016[2005-06]Status: DisposedITAT Delhi12 Feb 2019AY 2005-06

Bench: Smt Diva Singh & Shri R.K. Panda

Section 143(3)Section 147Section 44D

…IT v. Lagan Kala Upwan: (2003) 259 ITR 489 (Del), Saurashtra Cement & Chemical Industries v. CIT: (1980) 123 ITR 669 (Guj), Commissioner of Income Tax v. Paul Brothers: (1995) 216 ITR 548 (Bom) and Commissioner of Income Tax v. Modi Industries Limited: [2010] 327 ITR 570. Therefore on this ground too assessee deserves relief. 22. In view of above, we are of the view that according to the provision of section 44D rws 9 (1) (vii) of the act assessee‟s receipt from NH -45 of Rs. 10354820/-is not Page 13 of 13 taxable as FTS under that section but under normal provision of income tax act as business income. On this c…

Dy. C.I.T.1(2), Raipur (Cg) vs. M/S Godawari Power & Ispat Ltd., Raipur (Cg)

In the result, appeal filed by the revenue is partly allowed

ITA 363/BIL/2014[2009-10]Status: DisposedITAT Raipur18 Jan 2018AY 2009-10

Bench: S/Shri N.S Saini & Pavan Kumar Gadale

For Appellant: Shri R.B.Doshi, ARFor Respondent: Shri P.K.Mikshra, CIT DR
Section 80Section 80I

…claim of the assessee. 31. On appeal, the CIT(A) observed that there is no dispute to the genuineness of claim of expenditure i.e. incurrence of expenditure and payment thereof. The CIT(A) following the decision in the case of CIT vs. Modi Industries Ltd., 327 ITR 570, the decision of Karnataka High Court in the case of CIT vs. Infosys Technologies Ltd., 360 ITR 714 (kar) and also the amendment in Section 37 in the Finance No.(2) Act, 2014 w.e.f. 1.4.2015, deleted the disallowance of Rs.2,68,796/-. 46. Being aggrieved, the revenue is in appeal before us. Assessment Years : 20098-2010 & 2010-2011 47. We have…

Dy. C.I.T. 1(2), Raipur (Cg) vs. M/S Hira Ferro Alloys Ltd., Raipur

In the result, appeal filed for assessment year 2010-11 is dismissed

ITA 360/BIL/2014[2011-12]Status: DisposedITAT Raipur18 Jan 2018AY 2011-12

Bench: S/Shri N.S Saini & Pavan Kumar Gadale

For Appellant: NoneFor Respondent: Shri P.K.Mishra, CIT DR
Section 14ASection 801ASection 80ISection 8Q

…of assessee’s business. 45. On appeal, the CIT(A) observed that there is no dispute to the genuineness of claim of expenditure i.e. incurrence of expenditure and payment thereof. The CIT(A) following the decision in the case of CIT vs. Modi Industries Ltd., 327 ITR 570, the decision of Karnataka High Court in the case of CIT vs. Infosys Technologies Ltd., 360 ITR 714 (kar) and also the Assessment Years : 2009-10, 2010-2011& 2011-12 amendment in Section 37 in the Finance No.(2) Act, 2014 w.e.f. 1.4.2015, deleted the disallowance of Rs.2,68,796/-. 46. Being aggrieved, the revenue is in appeal before us. 47. W…

Dy. C.I.T. 1(2), Raipur (Cg) vs. M/S Hira Ferro Alloys Ltd., Raipur

In the result, appeal filed for assessment year 2010-11 is dismissed

ITA 359/BIL/2014[2010-11]Status: DisposedITAT Raipur18 Jan 2018AY 2010-11

Bench: S/Shri N.S Saini & Pavan Kumar Gadale

For Appellant: NoneFor Respondent: Shri P.K.Mishra, CIT DR
Section 14ASection 801ASection 80ISection 8Q

…of assessee’s business. 45. On appeal, the CIT(A) observed that there is no dispute to the genuineness of claim of expenditure i.e. incurrence of expenditure and payment thereof. The CIT(A) following the decision in the case of CIT vs. Modi Industries Ltd., 327 ITR 570, the decision of Karnataka High Court in the case of CIT vs. Infosys Technologies Ltd., 360 ITR 714 (kar) and also the Assessment Years : 2009-10, 2010-2011& 2011-12 amendment in Section 37 in the Finance No.(2) Act, 2014 w.e.f. 1.4.2015, deleted the disallowance of Rs.2,68,796/-. 46. Being aggrieved, the revenue is in appeal before us. 47. W…

Dy. C.I.T. 1(2), Raipur (Cg) vs. M/S Hira Ferro Alloys Ltd., Raipur

In the result, appeal filed for assessment year 2010-11 is dismissed

ITA 358/BIL/2014[2009-10]Status: DisposedITAT Raipur18 Jan 2018AY 2009-10

Bench: S/Shri N.S Saini & Pavan Kumar Gadale

For Appellant: NoneFor Respondent: Shri P.K.Mishra, CIT DR
Section 14ASection 801ASection 80ISection 8Q

…of assessee’s business. 45. On appeal, the CIT(A) observed that there is no dispute to the genuineness of claim of expenditure i.e. incurrence of expenditure and payment thereof. The CIT(A) following the decision in the case of CIT vs. Modi Industries Ltd., 327 ITR 570, the decision of Karnataka High Court in the case of CIT vs. Infosys Technologies Ltd., 360 ITR 714 (kar) and also the Assessment Years : 2009-10, 2010-2011& 2011-12 amendment in Section 37 in the Finance No.(2) Act, 2014 w.e.f. 1.4.2015, deleted the disallowance of Rs.2,68,796/-. 46. Being aggrieved, the revenue is in appeal before us. 47. W…

ITO 2(1)(1), Mumbai vs. Tata Motors Ltd, Mumbai

In the result, appeal of the revenue is dismissed

ITA 4822/MUM/2011[2002-03]Status: DisposedITAT Mumbai27 Sept 2017AY 2002-03

Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm Co No.193/Mum/2012 (Assessment Year :2002-03) Ito 2(1)(1) Vs. M/S. Tata Motors Ltd., R.No.552, Aayakar Bhavan Bombay House, Mumbai 24, Homi Modi Street Fort, Mumbai Pan/Gir No. Aaact2727Q Appellant) .. Respondent)

Section 143(3)Section 147Section 148Section 35DSection 41

…. Once a deduction has been allowed, it cannot be denied in subsequent assessment years unless deduction granted earlier is withdrawn. For this Reliance is placed on the following: 1. CIT v Paul Brothers (216 ITR 548) (Bom) 2. CIT v/s Modi Industries Limited (327 ITR 570)(Del) 3. Saurashtra Cement & Chemical Industries Ltd., vs. CIT (123 ITR 669) (Guj) 34. We have considered rival contentions and carefully gone through the orders of the authorities below. Section 43(2) defines the word 'paid' to mean 'actually paid or incurred according to the method of accounting. Since, the assessee follows 'mercantile' basis o…

Ultra Tech Cement Ltd, Mumbai vs. Addl CIT RG 2(2), Mumbai

In the result appeals of the Revenue are dismissed, whereas appeals of the assessee are allowed in part in terms indicated hereinabove

ITA 5065/MUM/2014[2009-10]Status: DisposedITAT Mumbai05 Apr 2017AY 2009-10

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm M/S. Ultratech Cement Ltd., Vs. Acit – 2(2), Mumbai Ahura Centre, B Wing, 2Nd Floor, Mahakali Caves Road, Andheri – East Mumbai – 400 093 Pan/Gir No. Aaacl6442L Appellant) .. Respondent) M/S. Ultratech Cement Ltd., Vs. Dcit – 2(2), Mumbai Ahura Centre, B Wing, 2Nd Floor, Mahakali Caves Road, Andheri – East Mumbai – 400 093 Pan/Gir No. Aaacl6442L Appellant) .. Respondent) Acit – 2(2), Mumbai Vs. M/S. Ultratech Cement Ltd., Ahura Centre, B Wing, 2Nd Floor, Mahakali Caves Road, Andheri – East Mumbai – 400 093 Pan/Gir No. Aaacl6442L Appellant) .. Respondent) Dcit – 2(2), Mumbai Vs. M/S. Ultratech Cement Ltd., Ahura Centre, B Wing, 2Nd Floor, Mahakali Caves Road, Andheri – East Mumbai – 400 093 Pan/Gir No. Aaacl6442L Appellant) .. Respondent) M/S. Ultratech Cement Ltd., Assessee By Shri Arvind Sonde Alongwith Shri Sampat Kabra Revenue By Smt. S.Padmaja

Section 127Section 143(3)Section 14ASection 271Section 80Section 80l

…[349 ITR 309] [BOMBAY] 3 CIT v. Paul Brothers. [216 ITR 548] [BOMBAY] M/s. Ultratech Cement Ltd., 4. Commissioner of Income Tax v. Macbrout Engineering (P.) Ltd. [2014] 52 taxmann.com 219 (Bombay)/[2015] 232 Taxman 406 (Bombay) 5. CIT v. Modi Industries Ltd. [327 ITR 570] [DELHI] 6. Commissioner of Income Tax v. Delhi Press Patra Prakashan Ltd. [2013]355 ITR 14 (Delhi)/[2013] 260 CTR 253 (Delhi) 7. Saurashtra Cement & Chemical Industries Ltd. v. CIT [11 CTR 139] [GUJARAT] 8.Ace Multi Axes System Ltd. V. Deputy Commissioner of Income Tax [2014]367 ITR 266 (Karnataka) 9 ITO vs. Smt. Urmila Bhandari [ITA Nos.766, 25…

DDIT, New Delhi vs. M/S. Msv International Inc., Gurgaon

In the result appeal of the revenue for both the years are dismissed

ITA 1231/DEL/2012[2006-07]Status: DisposedITAT Delhi12 Feb 2016AY 2006-07

Bench: Shri H.S.Sidhu & Shri Prashant Maharishiddit, Msv International Inc., Circle-3(2), International D-7, South City-I, Taxation, New Delhi Vs. Gurgaon Pan:Aadcm1304M (Appellant) (Respondent) Ddit, Msv International Inc., Circle-3(2), Room No.411, D-7, South City-I, Vs. International Taxation, Drum Gurgaon Shaped Building, Pan:Aadcm1304M New Delhi (Appellant) (Respondent)

For Appellant: Sh. Ved Jain, AdvFor Respondent: Sh.P Dam Kanunjna, Sr. DR
Section 143(1)Section 143(2)Section 44DSection 9

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “E”: NEW DELHI BEFORE SHRI H.S.SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER DDIT, MSV International Inc., Circle-3(2), International D-7, South City-I, Taxation, New Delhi Vs. Gurgaon PAN:AADCM1304M (Appellant) (Respondent) DDIT, MSV International Inc., Circle-3(2), Room No.411, D-7, South City-I, Vs. International Taxation, Drum Gurgaon Shaped Building, PAN:AADCM1304M New Delhi (Appellant) (Respondent) Assessee by : Sh. Ved Jain, Adv Revenue by:Sh.P Dam Kanunjna, Sr. DR Date of Hearing 27.11.2015 Date of pronouncement 12.02.2016 O R D E R PER…

Commissioner of Income Tax-IV vs. Delhi Press Patra Prakashan Ltd

ITA-480/2005HC Delhi31 May 2013
For Appellant: Mr N.P. SahniFor Respondent: Mr O.P. Dua, Sr. Adv. with Ms Babita
Section 143(1)Section 260ASection 80

…ITR Nos. 49-50/1996, ITA Nos. 151/2002, 302/2002 & 480/2005 Page 1 of 45 THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 31.05.2013 + ITR 49-50/1996 COMMISSIONER OF INCOME TAX ..... Appellant versus M/S DELHI PRESS PATRA PRAKASHAN LTD ..… Respondent + ITA 151/2002 COMMISSIONER OF INCOME TAX-IV ..... Appellant versus DELHI PRESS PATRA PRAKASHAN LTD ..... Respondent + ITA 302/2002 COMMISSIONER OF INCOME TAX-IV ..... Appellant versus DELHI PRESS PATRA PRAKASHAN LTD ..... Respondent + ITA 480/2005 COMMISSIONER OF INCOME TAX-IV ..... Appellant versus DELHI PRESS PATRA PRAKASHAN LTD ..... Respondent Advoc…

Commissioner of Income Tax-IV vs. Delhi Press Patra Prakashan Ltd

ITA-302/2002HC Delhi31 May 2013
For Appellant: Mr N.P. SahniFor Respondent: Mr O.P. Dua, Sr. Adv. with Ms Babita
Section 143(1)Section 260ASection 80

…ITR Nos. 49-50/1996, ITA Nos. 151/2002, 302/2002 & 480/2005 Page 1 of 45 THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 31.05.2013 + ITR 49-50/1996 COMMISSIONER OF INCOME TAX ..... Appellant versus M/S DELHI PRESS PATRA PRAKASHAN LTD ..… Respondent + ITA 151/2002 COMMISSIONER OF INCOME TAX-IV ..... Appellant versus DELHI PRESS PATRA PRAKASHAN LTD ..... Respondent + ITA 302/2002 COMMISSIONER OF INCOME TAX-IV ..... Appellant versus DELHI PRESS PATRA PRAKASHAN LTD ..... Respondent + ITA 480/2005 COMMISSIONER OF INCOME TAX-IV ..... Appellant versus DELHI PRESS PATRA PRAKASHAN LTD ..... Respondent Advoc…

Commissioner of Income Tax-IV vs. Delhi Press Patra Prakashan Ltd

ITA-151/2002HC Delhi31 May 2013
For Appellant: Mr N.P. SahniFor Respondent: Mr O.P. Dua, Sr. Adv. with Ms Babita
Section 143(1)Section 260ASection 80

…ITR Nos. 49-50/1996, ITA Nos. 151/2002, 302/2002 & 480/2005 Page 1 of 45 THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 31.05.2013 + ITR 49-50/1996 COMMISSIONER OF INCOME TAX ..... Appellant versus M/S DELHI PRESS PATRA PRAKASHAN LTD ..… Respondent + ITA 151/2002 COMMISSIONER OF INCOME TAX-IV ..... Appellant versus DELHI PRESS PATRA PRAKASHAN LTD ..... Respondent + ITA 302/2002 COMMISSIONER OF INCOME TAX-IV ..... Appellant versus DELHI PRESS PATRA PRAKASHAN LTD ..... Respondent + ITA 480/2005 COMMISSIONER OF INCOME TAX-IV ..... Appellant versus DELHI PRESS PATRA PRAKASHAN LTD ..... Respondent Advoc…

Commissioner of Income Tax vs. M/S Delhi Press Patra Prakashan Ltd

ITR-49-50/1996HC Delhi31 May 2013
For Appellant: Mr N.P. SahniFor Respondent: Mr O.P. Dua, Sr. Adv. with Ms Babita
Section 143(1)Section 260ASection 80

…ITR Nos. 49-50/1996, ITA Nos. 151/2002, 302/2002 & 480/2005 Page 1 of 45 THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 31.05.2013 + ITR 49-50/1996 COMMISSIONER OF INCOME TAX ..... Appellant versus M/S DELHI PRESS PATRA PRAKASHAN LTD ..… Respondent + ITA 151/2002 COMMISSIONER OF INCOME TAX-IV ..... Appellant versus DELHI PRESS PATRA PRAKASHAN LTD ..... Respondent + ITA 302/2002 COMMISSIONER OF INCOME TAX-IV ..... Appellant versus DELHI PRESS PATRA PRAKASHAN LTD ..... Respondent + ITA 480/2005 COMMISSIONER OF INCOME TAX-IV ..... Appellant versus DELHI PRESS PATRA PRAKASHAN LTD ..... Respondent Advoc…

The Commissioner of Income Tax vs. Delhi Press Patra Prakashan Lt

ITA - 480 / 2005HC Delhi31 May 2013
For Appellant: Mr N.P. SahniFor Respondent: Mr O.P. Dua, Sr. Adv. with Ms Babita
Section 143(1)Section 260ASection 80

…ITR Nos. 49-50/1996, ITA Nos. 151/2002, 302/2002 & 480/2005 Page 1 of 45 THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 31.05.2013 + ITR 49-50/1996 COMMISSIONER OF INCOME TAX ..... Appellant versus M/S DELHI PRESS PATRA PRAKASHAN LTD ..… Respondent + ITA 151/2002 COMMISSIONER OF INCOME TAX-IV ..... Appellant versus DELHI PRESS PATRA PRAKASHAN LTD ..... Respondent + ITA 302/2002 COMMISSIONER OF INCOME TAX-IV ..... Appellant versus DELHI PRESS PATRA PRAKASHAN LTD ..... Respondent + ITA 480/2005 COMMISSIONER OF INCOME TAX-IV ..... Appellant versus DELHI PRESS PATRA PRAKASHAN LTD ..... Respondent Advoc…

CIT vs. Delhi Press Patra Prakashan Ltd

ITA - 302 / 2002HC Delhi31 May 2013
For Appellant: Mr N.P. SahniFor Respondent: Mr O.P. Dua, Sr. Adv. with Ms Babita
Section 143(1)Section 260ASection 80

…ITR Nos. 49-50/1996, ITA Nos. 151/2002, 302/2002 & 480/2005 Page 1 of 45 THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 31.05.2013 + ITR 49-50/1996 COMMISSIONER OF INCOME TAX ..... Appellant versus M/S DELHI PRESS PATRA PRAKASHAN LTD ..… Respondent + ITA 151/2002 COMMISSIONER OF INCOME TAX-IV ..... Appellant versus DELHI PRESS PATRA PRAKASHAN LTD ..... Respondent + ITA 302/2002 COMMISSIONER OF INCOME TAX-IV ..... Appellant versus DELHI PRESS PATRA PRAKASHAN LTD ..... Respondent + ITA 480/2005 COMMISSIONER OF INCOME TAX-IV ..... Appellant versus DELHI PRESS PATRA PRAKASHAN LTD ..... Respondent Advoc…

Commissioner of Income Tax

ITA/302/2002HC Delhi31 May 2013
For Appellant: Mr N.P. SahniFor Respondent: Mr O.P. Dua, Sr. Adv. with Ms Babita
Section 143(1)Section 260ASection 80

…ITR Nos. 49-50/1996, ITA Nos. 151/2002, 302/2002 & 480/2005 Page 1 of 45 THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 31.05.2013 + ITR 49-50/1996 COMMISSIONER OF INCOME TAX ..... Appellant versus M/S DELHI PRESS PATRA PRAKASHAN LTD ..… Respondent + ITA 151/2002 COMMISSIONER OF INCOME TAX-IV ..... Appellant versus DELHI PRESS PATRA PRAKASHAN LTD ..... Respondent + ITA 302/2002 COMMISSIONER OF INCOME TAX-IV ..... Appellant versus DELHI PRESS PATRA PRAKASHAN LTD ..... Respondent + ITA 480/2005 COMMISSIONER OF INCOME TAX-IV ..... Appellant versus DELHI PRESS PATRA PRAKASHAN LTD ..... Respondent Advoc…

Commissioner of Income Tax

ITA/151/2002HC Delhi31 May 2013
For Appellant: Mr N.P. SahniFor Respondent: Mr O.P. Dua, Sr. Adv. with Ms Babita
Section 143(1)Section 260ASection 80

…ITR Nos. 49-50/1996, ITA Nos. 151/2002, 302/2002 & 480/2005 Page 1 of 45 THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 31.05.2013 + ITR 49-50/1996 COMMISSIONER OF INCOME TAX ..... Appellant versus M/S DELHI PRESS PATRA PRAKASHAN LTD ..… Respondent + ITA 151/2002 COMMISSIONER OF INCOME TAX-IV ..... Appellant versus DELHI PRESS PATRA PRAKASHAN LTD ..... Respondent + ITA 302/2002 COMMISSIONER OF INCOME TAX-IV ..... Appellant versus DELHI PRESS PATRA PRAKASHAN LTD ..... Respondent + ITA 480/2005 COMMISSIONER OF INCOME TAX-IV ..... Appellant versus DELHI PRESS PATRA PRAKASHAN LTD ..... Respondent Advoc…

Commissioner of Income Tax

ITA/480/2005HC Delhi31 May 2013
For Appellant: Mr N.P. SahniFor Respondent: Mr O.P. Dua, Sr. Adv. with Ms Babita
Section 143(1)Section 260ASection 80

…ITR Nos. 49-50/1996, ITA Nos. 151/2002, 302/2002 & 480/2005 Page 1 of 45 THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 31.05.2013 + ITR 49-50/1996 COMMISSIONER OF INCOME TAX ..... Appellant versus M/S DELHI PRESS PATRA PRAKASHAN LTD ..… Respondent + ITA 151/2002 COMMISSIONER OF INCOME TAX-IV ..... Appellant versus DELHI PRESS PATRA PRAKASHAN LTD ..... Respondent + ITA 302/2002 COMMISSIONER OF INCOME TAX-IV ..... Appellant versus DELHI PRESS PATRA PRAKASHAN LTD ..... Respondent + ITA 480/2005 COMMISSIONER OF INCOME TAX-IV ..... Appellant versus DELHI PRESS PATRA PRAKASHAN LTD ..... Respondent Advoc…