289 (Delhi), Williamson Financial Services Ltd. v. CIT

166 Taxmann.com 607Reported decision2024#4622 most cited

What is 289 (Delhi), Williamson Financial Services Ltd. v. CIT authority for?

The explanation inserted to Section 14A of the Income Tax Act, 1961, by the Finance Act, 2022, is prospective in nature and not retrospective.

25

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2024 to 2026.

Also referred to as

Williamson Financial Services Ltd. v. CIT · 2024 · Section 14A · Finance Act 2022 · prospective amendment · explanation to section 14A · disallowance under section 14A · Rule 8D

Sections most often in play

Section 14ASection 143(3)Section 8DSection 253(3)Section 43BSection 10(34)Section 143(2)Section 250

Issues it is cited on

section 10(33)section 80g(2)(a)section 80abretention moneysection 80g(2)section 253(3)dividend distribution taxinitial assessment yeardisallowance under section 14asection 80ia(4)section 80cextension of limitation

Judgments citing 289 (Delhi), Williamson Financial Services Ltd. v. CIT

M/S. Apco Infratech Pvt. Ltd., Lucknow vs. ACIT-1, Lucknow

In the result, appeals vide

ITA 356/LKW/2020[2016-17]Status: DisposedITAT Lucknow02 Apr 2025AY 2016-17

Bench: Shri Anadee Nath Misshra & Shri Subhash Malguria

Section 143(1)Section 143(2)Section 143(3)Section 80I

…1 IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH ‘A’, LUCKNOW BEFORE SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER AND SHRI SUBHASH MALGURIA, JUDICIAL MEMBER I.T.A. No.17/Lkw/2024 Assessment Years:2018-19 M/s APCO Infratech Pvt. Ltd., Vs. Dy./A.C.I.T.-1, B-9, Vibhuti Khand, (Central-1), Gomti Nagar, Lucknow Lucknow. PAN:AADCA5639H (Appellant) (Respondent) I.T.A. No.356 & 357/Lkw/2020 Assessment Years:2016-17 & 17-18 M/s APCO Infratech Pvt. Ltd., Vs. A.C.I.T.-1, B-9, Vibhuti Khand, (Central-1), Gomti Nagar, Lucknow Lucknow. PAN:AADCA5639H (Appellant) (Respondent) I.T.A. No.453 & 454/Lkw/2020 Assessment Y…

M/S Niwas Residential & Commercial Properties Pvt Ltd, Mumbai vs. Principle Commissioner of Income Tax-8, Mumbai

ITA 2114/MUM/2024[2018-19]Status: DisposedITAT Mumbai17 Jan 2025AY 2018-19

Bench: Shri B.R. Baskaran & Shri Raj Kumar Chauhan

Section 14ASection 263

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “B” BENCH : MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI RAJ KUMAR CHAUHAN, JUDICIAL MEMBER ITA No. 2114/Mum/2024 Assessment Year : 2018-19 M/s. Niwas Residential & Commercial Properties Private Limited, Essar House, 11 KK Marg, Mahalaxmi, Mumbai PAN : AAACE0893Q (Appellant) vs. Principal Commissioner of Income Tax-8, Aayakar Bhavan, M.K. Road, Mumbai (Respondent) Assessee by Revenue by Date of Hearing Date of Pronouncement : Shri Vijay Mehta & Shri Tarang Mehta : Ms. Rajeshwari Menon, Sr.DR : 18.10.2024 : 17.01.2025 PER B.R. BASKARAN, A.M : The assesse…

Maheshwari Financial Services Ltd, Udaipur vs. Principal Commissioner of Income Tax (Central), Delhi-2, New Delhi

Appeal is allowed

ITA 2249/DEL/2024[2019-20]Status: HeardITAT Delhi06 Dec 2024AY 2019-20

Bench: Shri Satbeer Singh Godara & Shri M. Balaganeshassessment Year: 2019-20 Maheshwari Financial Vs. Pcit(Central), Services Ltd., Delhi-2, Pi-1, River View Apartment, New Delhi Patho Ki Magri, Rajasthan Pan :Aaacm9185B (Appellant) (Respondent)

Section 143(3)Section 14ASection 263

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘E’ NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER Assessment Year: 2019-20 Maheshwari Financial Vs. PCIT(Central), Services Ltd., Delhi-2, PI-1, River View Apartment, New Delhi Patho Ki Magri, Rajasthan PAN :AAACM9185B (Appellant) (Respondent) Assessee by Sh. Rohan Mittal, Adv. Department by Sh. Akhilesh Kumar Yadav, Sr. DR Date of hearing 03.12.2024 Date of pronouncement 06.12.2024 ORDER PER SATBEER SINGH GODARA, JM This assessee’s appeal for assessment year 2019-20 is directed against the Principal Comm…

Eih Limited, Kolkata vs. D.C.I.T., Income Tax Department, NFAC, Delhi, Kolkata

In the result, both the appeals of the assessee are partly allowed

ITA 498/KOL/2022[2018-2019]Status: DisposedITAT Kolkata18 Nov 2024AY 2018-2019

Bench: SHRI RAJPAL YADAV, VICE PRESIDENT SHRI SANJAY AWASTHI (Accountant Member)

Section 115JSection 143(3)Section 14ASection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH KOLKATA SHRI RAJPAL YADAV, VICE PRESIDENT SHRI SANJAY AWASTHI, ACCOUNTANT MEMBER I.T.A. No. 181/Kol/2022 Assessment Year: 2017-18 & I.T.A. No. 498/Kol/2022 Assessment Year: 2018-19 EIH Limited, 4, Mangoe Lane, 6th Floor, Kolkata - 700001 [PAN: AAACE6898B] .....................…...……………....Appellant vs. Deputy Commissioner of Income Tax, Circle 7(1), Kolkata P-7, Chowringhee Square, Kolkata - 700169 ...............…..….................. Respondent Appearances by: Assessee represented by : Akkal Dudhewala, AR Department represented by : Abhijit Kundu, CIT-DR D…

Eih Limited, Kolkata vs. DCIT, NFAC, Delhi

In the result, both the appeals of the assessee are partly allowed

ITA 181/KOL/2022[2017-18]Status: DisposedITAT Kolkata18 Nov 2024AY 2017-18

Bench: SHRI RAJPAL YADAV, VICE PRESIDENT SHRI SANJAY AWASTHI (Accountant Member)

Section 115JSection 143(3)Section 14ASection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH KOLKATA SHRI RAJPAL YADAV, VICE PRESIDENT SHRI SANJAY AWASTHI, ACCOUNTANT MEMBER I.T.A. No. 181/Kol/2022 Assessment Year: 2017-18 & I.T.A. No. 498/Kol/2022 Assessment Year: 2018-19 EIH Limited, 4, Mangoe Lane, 6th Floor, Kolkata - 700001 [PAN: AAACE6898B] .....................…...……………....Appellant vs. Deputy Commissioner of Income Tax, Circle 7(1), Kolkata P-7, Chowringhee Square, Kolkata - 700169 ...............…..….................. Respondent Appearances by: Assessee represented by : Akkal Dudhewala, AR Department represented by : Abhijit Kundu, CIT-DR D…