What is 272 CTR 282 (Del) CIT v. Lakhani Marketing Incl authority for?

No disallowance of expenditure can be made when there is no income generated from the investment.

How many judgments cite 272 CTR 282 (Del) CIT v. Lakhani Marketing Incl?

62 judgments on BharatTax cite 272 CTR 282 (Del) CIT v. Lakhani Marketing Incl (272 CTR 265), spanning 2015 to 2025.

Which sections of the Income Tax Act does 272 CTR 282 (Del) CIT v. Lakhani Marketing Incl come up under?

It is most often cited in judgments turning on Section 14A, Section 143(3), Section 144, Section 147, Section 148, Section 80P.

272 CTR 282 (Del) CIT v. Lakhani Marketing Incl (272 CTR 265)

DCIT Cir 3(3)(2), Mumbai vs. Tulip Hotels P.Ltd, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 5151/MUM/2015[2011-12]Status: DisposedITAT Mumbai14 Mar 2018AY 2011-12

Bench: Shri R.C.Sharma, Am & Shri Sandeep Gosain, Jm Dcit Cir 3(3)(2) Vs. M/S. Tulip Hotels Pvt.Ltd., R.No.609, 6Th Floor Chandermukhi Building Aayakar Bhavan (Basement), Behind The M.K.Road, Oberoi Nariman Point Mumbai – 400 020 Mumbai – 400 021 Pan/Gir No. Aaact9446Q Appellant) .. Respondent)

Section 10Section 143Section 143(3)Section 14A

…rt – Nagpur Bench) 2) Cheminvest Ltd. v. CIT [378 ITR 33 (Del) / 281 CTR 447 (Del)] * 3) CIT v. Shivam Motors (P) Ltd. [272 CTR 277 (All)] 12 M/s.Tulip Hotels Pvt.Ltd., 4) CIT v. Corrtech Energy (P) Ltd. [272 CTR 262 (Guj)] 5) CIT v. Lakhani Marketing Incl. [272 CTR 265 (P&H)] 6) CIT v. Holcim India (P) Ltd. [272 CTR 282 (Del)] 7) CIT v. Delite Enterprises [ITA No. 110 of 2009 Bombay High Court) 10. Only strategic investments were made by assessee, therefore, same requires to be excluded from average investment and not be considered for disallowance u/s.14A in view of the following judicial pronouncements. 1) Ch…

Triway Forwarders Pvt. Ltd., Chennai vs. ACIT, Chennai

In the result, the appeal of the assessee is allowed

ITA 932/CHNY/2017[2012-2013]Status: DisposedITAT Chennai28 Nov 2017AY 2012-2013

Bench: Shri Abraham P.George & Shri George Mathanआयकर अपील सं./I.T.A. No.932/Mds/2017 "नधा"रण वष" /Assessment Year : 2012-2013. M/S. Triway Forwarders Pvt. Limited, Vs The Assistant Commissioner Of No.14, Jaffer Street, Income Tax, Mannady, Company Circle Iii(2) Chennai 600 001. Chennai.

For Appellant: Shri. N. Devanathan, AdvocateFor Respondent: Shri. M. Palanichamy, IRS, JCIT

Section 14A

…, Commissioner of Income Tax Vs. Shivam Motors Private Limited (Allahabad High Court) (230 Taxmann 63), Principal Commissioner of Income Tax Vs. Gujarath State Petronet Limited (Gujarath High Court) and Commissioner of Income Tax, Vs. Lakhani Marketinng Incl (272 CTR 265); Chem Investments Limited vs Commissioner of Income Tax (94CCH (2)) Delhi High Court (reversing the decision of the Special Bench of Income tax Appellate tribunal relied on by the assessing officer in this case) 7. Per contra, Sri.T.Ravikumar appearing on behalf of the revenue drew our attention to the marginal notes of s.14 A pointing out that…

Auto Shell Cast Pvt Ltd., Coimbatore vs. DCIT, Coimbatore

In the result, the appeal of the assessee is allowed

ITA 931/CHNY/2017[2013-14]Status: DisposedITAT Chennai28 Nov 2017AY 2013-14

Bench: Shri Abraham P.George & Shri George Mathanआयकर अपील सं./I.T.A. No.931/Mds/2017 "नधा"रण वष" /Assessment Year : 2013-2014

For Respondent: Shri M. Palanichamy, JCIT

Section 14ASection 43B

…, Commissioner of Income Tax Vs. Shivam Motors Private Limited (Allahabad High Court) (230 Taxmann 63), Principal Commissioner of Income Tax Vs. Gujarath State Petronet Limited (Gujarath High Court) and Commissioner of Income Tax, Vs. Lakhani Marketinng Incl (272 CTR 265); Chem Investments Limited vs Commissioner of Income Tax (94CCH (2)) Delhi High Court (reversing the decision of the Special Bench of Income tax Appellate tribunal relied on by the assessing officer in this case) 7. Per contra, Sri.T.Ravikumar appearing on behalf of the revenue drew our attention to the marginal notes of s.14 A pointing out that…

Maruti Suzuki India Ltd., New Delhi vs. Addl. CIT, New Delhi

In the result, the appeal of the assessee is allowed in part for statistical purposes

ITA 6021/DEL/2012[2008-09]Status: DisposedITAT Delhi09 Nov 2017AY 2008-09

Bench: Shri N.K. Saini & Shri K.N. Charry

Section 143(3)Section 144CSection 144C(5)Section 14ASection 35DSection 43BSection 92C

…3 (Del.), CIT v. Holcim India (P) Ltd.: 272 CTR 282 (Del.), ACIT v. Vireet Investments (P.) Ltd: 165 ITD 27 (Del SB), CIT v. Corrtech Energy Pvt. Ltd.: 372 ITR 97 (Guj.), CIT v. Winsome Textile Industries Ltd.: 319 ITR 204 (P&H), CIT v. M/s Lakhani Marketing: 272 CTR 265 (P&H) , CIT v. M/s. Shivam Motors (P) Ltd.: 272 CTR 277 (All), Interglobe Enterprises v. DCIT: ITA No.1362 & 1032/Del./2013 (Del. Trib.) – affirmed by Delhi High Court in ITA No.456 of 2016, REI Agro Ltd vs. DCIT: 144 ITD 141 (Kol. Trib.) – Department appeal dismissed in CIT v. REI Agro Ltd. : I.T.A.T No.220 of 2013 (Cal. HC), DCIT v. Morgan Stan…

Videocon Industries Ltd, Mumbai vs. DCIT RG 3(3)(2), Mumbai

In the result assessee’s appeal is partly allowed

ITA 1310/MUM/2016[2011-12]Status: DisposedITAT Mumbai24 Feb 2017AY 2011-12

Bench: Shri R.C. Sharma & Shri Amit Shuklaassessment Year: 2011-12

For Appellant: Shri Arvind Sonde, A.RFor Respondent: Shri N.K. Chand, D.R

Section 115JSection 143(3)Section 144C(5)Section 14ASection 234BSection 271(1)(c)

…ii) Cheminvest Limited vs. CIT (ITA No. 749/2014) 378 ITR 33 (Delhi HC); iii) CIT vs. Corrtech Energy Pvt. Ltd 223 Taxman 130 (Gujarat HC); iv) CIT (11) Kanpur vs. M/s. Shivam Motors (P) Ltd. 272 CTR 277 (Allahabad HC); v) CIT v. Lakhani Marketing lnc. [2014] 272 CTR 265 (Punjab and Haryana HC); vi.) CIT vs. Winsome Textile Industries Ltd. 319 ITR 204 (Punjab and Haryana HC); vii) CIT-IV vs. Holcim India Private Limited ITA No. 486/2014 & ITA No. 299/2014] (Mumbai ITAT) viii) Avshesh Mercantile P. Ltd. vs. ACIT [ITA No. 5779/Mum/2006] 148 TTJ 607 ix) Jindal Steel & Alloys Ltd. vs. ACIT [ITA No. 9611Mum/2009] Mumb…

DCIT Cen Cir 8(3), Mumbai vs. Jsw Energy Ltd, Mumbai

In the result, both the appeals of the Revenue and the assessee are allowed in part in terms indicated hereinabove

ITA 797/MUM/2015[2007-08]Status: DisposedITAT Mumbai30 Nov 2016AY 2007-08

Bench: Shri Saktijit Dey & Shri Manoj Kumar Aggarwal

For Appellant: Shri Rakesh JoshiFor Respondent: Shri Alok Johri

Section 115JSection 143(3)Section 14ASection 153ASection 80I

…d while computing disallowance u/s.14A. Similar view has been taken by Hon‟ble Gujarat High Court in the case of CIT vs. Corrtech Energy (P) Ltd. 272 CTR 262 (Guj) and by Hon‟ble Punjab & Haryana High Court in the case of CIT v. Lakhani Marketing Incl. [2014] 272 CTR 265(P&H). The A.O. is accordingly directed to consider these judicial pronouncements while working out disallowance u/s. 14A 11. On the other hand, the ld. DR invited our attention to the order of the tribunal in the assessee‟s own case for A.Y. 2006-07, wherein issue with regard to disallowance u/s. 14A was restored back to the file of the A.O. 12.…

Jsw Energy Ltd, Mumbai vs. ACIT Cen Cir 46, Mumbai

In the result, both the appeals of the Revenue and the assessee are allowed in part in terms indicated hereinabove

ITA 390/MUM/2015[2007-08]Status: DisposedITAT Mumbai30 Nov 2016AY 2007-08

Bench: Shri Saktijit Dey & Shri Manoj Kumar Aggarwal

For Appellant: Shri Rakesh JoshiFor Respondent: Shri Alok Johri

Section 115JSection 143(3)Section 14ASection 153ASection 80I

…d while computing disallowance u/s.14A. Similar view has been taken by Hon‟ble Gujarat High Court in the case of CIT vs. Corrtech Energy (P) Ltd. 272 CTR 262 (Guj) and by Hon‟ble Punjab & Haryana High Court in the case of CIT v. Lakhani Marketing Incl. [2014] 272 CTR 265(P&H). The A.O. is accordingly directed to consider these judicial pronouncements while working out disallowance u/s. 14A 11. On the other hand, the ld. DR invited our attention to the order of the tribunal in the assessee‟s own case for A.Y. 2006-07, wherein issue with regard to disallowance u/s. 14A was restored back to the file of the A.O. 12.…

Reliance Ports and Terminals Ltd ( Engineering & Construction Division) (Erstwhile Reliance Engg. Associates P.Ltd), Mumbai vs. Addl CIT RG 3(3), Mumbai

In the result, appeal of the Revenue is dismissed whereas appeal of the assessee is allowed in terms indicate hereinabove

ITA 5151/MUM/2012[2008-09]Status: DisposedITAT Mumbai23 Nov 2016AY 2008-09

Bench: Shri R.C. Sharma() & Shri Amit Shukla () Assessment Year: 2008-09

For Appellant: Shri. Arvind SondeFor Respondent: Shri. Satyapal Kumar

Section 115JSection 14Section 143Section 14ASection 36(1)(iii)

…al pronouncements.  ACB India Ltd., v Asst. CIT (374 ITR 108 (Del)  Asst. CIT vs. M. Baskaran (ITA No.1717/Mds/2013)  CIT vs. Corrtech Energy (P) Ltd., (272 CTR 262 Guj)  CIT vs. Holcim India (P) Ltd., (272 CTR 282 (Del)  CIT vs. Lakhani Marketing Incl. (272 CTR 265 (P&H) 10. On the other hand Ld. DR relied on the order of the lower authorities. 11. We have considered rival contentions and carefully gone through the orders of authorities below. We had also deliberated on the judicial pronouncements referred by lower authorities in their respective orders as well as cited by learned AR and DR during the cours…

Asst CIT Cen Cir 46, Mumbai vs. Jsw Energy Ltd, Mumbai

In the result, both the appeals of the Revenue and the assessee are allowed in part in terms indicated hereinabove

ITA 981/MUM/2014[2007-08]Status: DisposedITAT Mumbai07 Oct 2016AY 2007-08

Bench: Shri R. C. Sharma & Shri Sandeep Gosainआमकय अऩीर सं./I.T.A. No. 462/Mum/2014 (नििाारण वषा / Assessment Year: 2007-08) Jsw Energy Limited Acit, Central Circle-46, बिाम/ Jsw Centre, Bandra Kurla Complex, Aayakar Bhavan, M. K. Road, Vs. Bandra (E), Mumabi-400 051 Mumbai स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. Aaacj 8109 N (Assessee) : (Revenue) आमकय अऩीर सं./I.T.A. No. 981/Mum/2014 (नििाारण वषा / Assessment Year: 2007-08) Acit, Central Circle-46, Jsw Energy Limited बिाम/ Aayakar Bhavan, M. K. Road, Jsw Centre, Bandra Kurla Mumbai Complex, Vs. Bandra (E), Mumabi-400 051 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. Aaacj 8109 N (Revenue) : (Assessee) Assessee By : Shri Rakesh Joshi Revenue By : Shri K. Ravi Kiran सुनवाई की तायीख / : 12.7.2016 Date Of Hearing घोषणा की तायीख / : 07.10.2016 Date Of Pronouncement आदेश / O R D E R Per R. C. Sharma, A. M.: These Are The Cross Appeals Filed By The Assessee & The Revenue Against The Order By The Ld. Cit(A) For The Assessment Year (A.Y.) 2007-08. 2

For Appellant: Shri Rakesh JoshiFor Respondent: Shri K. Ravi Kiran

Section 115JSection 14ASection 80Section 80HSection 80I

…/2014 (A.Y. 2007-08) JSW Energy Limited Similar view has been taken by Hon‟ble Gujarat High Court in the case of CIT vs. Corrtech Energy (P) Ltd. 272 CTR 262 (Guj) and by Hon‟ble Punjab & Haryana High Court in the case of CIT v. Lakhani Marketing Incl. [2014] 272 CTR 265(P&H). The A.O. is accordingly directed to consider these judicial pronouncements while working out disallowance u/s. 14A. 11. On the other hand, the ld. DR invited our attention to the order of the tribunal in the assessee‟s own case for A.Y. 2006-07, wherein issue with regard to disallowance u/s. 14A was restored back to the file of the A.O. 1…

Jsw Energy Ltd, Mumbai vs. Asst CIT Cir 11(5), Bangalore

In the result, both the appeals of the Revenue and the assessee are allowed in part in terms indicated hereinabove

ITA 462/MUM/2014[2007-08]Status: DisposedITAT Mumbai07 Oct 2016AY 2007-08

Bench: Shri R. C. Sharma & Shri Sandeep Gosainआमकय अऩीर सं./I.T.A. No. 462/Mum/2014 (नििाारण वषा / Assessment Year: 2007-08) Jsw Energy Limited Acit, Central Circle-46, बिाम/ Jsw Centre, Bandra Kurla Complex, Aayakar Bhavan, M. K. Road, Vs. Bandra (E), Mumabi-400 051 Mumbai स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. Aaacj 8109 N (Assessee) : (Revenue) आमकय अऩीर सं./I.T.A. No. 981/Mum/2014 (नििाारण वषा / Assessment Year: 2007-08) Acit, Central Circle-46, Jsw Energy Limited बिाम/ Aayakar Bhavan, M. K. Road, Jsw Centre, Bandra Kurla Mumbai Complex, Vs. Bandra (E), Mumabi-400 051 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. Aaacj 8109 N (Revenue) : (Assessee) Assessee By : Shri Rakesh Joshi Revenue By : Shri K. Ravi Kiran सुनवाई की तायीख / : 12.7.2016 Date Of Hearing घोषणा की तायीख / : 07.10.2016 Date Of Pronouncement आदेश / O R D E R Per R. C. Sharma, A. M.: These Are The Cross Appeals Filed By The Assessee & The Revenue Against The Order By The Ld. Cit(A) For The Assessment Year (A.Y.) 2007-08. 2

For Appellant: Shri Rakesh JoshiFor Respondent: Shri K. Ravi Kiran

Section 115JSection 14ASection 80Section 80HSection 80I

…/2014 (A.Y. 2007-08) JSW Energy Limited Similar view has been taken by Hon‟ble Gujarat High Court in the case of CIT vs. Corrtech Energy (P) Ltd. 272 CTR 262 (Guj) and by Hon‟ble Punjab & Haryana High Court in the case of CIT v. Lakhani Marketing Incl. [2014] 272 CTR 265(P&H). The A.O. is accordingly directed to consider these judicial pronouncements while working out disallowance u/s. 14A. 11. On the other hand, the ld. DR invited our attention to the order of the tribunal in the assessee‟s own case for A.Y. 2006-07, wherein issue with regard to disallowance u/s. 14A was restored back to the file of the A.O. 1…