313 ITR 340 (Bom); Ultratech Cement Ltd. v. ACIT

46 ITR 70Reported decision2017#25055 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2020 to 2020.

Judgments citing 313 ITR 340 (Bom); Ultratech Cement Ltd. v. ACIT

Niraj Kumar Associates Pvt.Limited, Pashan vs. Assistant Commissioner of Income-Tax, Circle - 2, Pune

In the result, the appeal filed by the assessee stands partly allowed for statistical purposes

ITA 2246/PUN/2017[2014-15]Status: DisposedITAT Pune02 Dec 2020AY 2014-15
For Appellant: Shri Pramod ShingteFor Respondent: Shri Sudhendu Das
Section 14A

…me and in support of this he relied on the decision of the Hon’ble Delhi High Court in the case of Joint Investments Pvt. Ltd. vs. CIT, 372 ITR 694 (Delhi) and the decision of Mumbai Bench of the Tribunal in the case of Daga Global Chemicals P. Ltd. vs. ACIT, 46 ITR 70. 3 7. On the other hand, the ld. DR had no objection to restrict the amount to the disallowance u/s 14A to the extent of exempt income. 8. We heard the rival submissions and perused the material on record. The only issue involved in the present appeal relates to the quantum of disallowance u/s 14A of the Act. Now, it is settled position of law that…

Wns Global Services P.Ltd, Mumbai vs. DCIT Cir 14(3)(1), Mumbai

In the result, the appeals are partly allowed

ITA 2257/MUM/2017[2012-13]Status: DisposedITAT Mumbai19 Mar 2020AY 2012-13

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiita No.2257/Mum/2017 Assessment Year : 2012 -13 Ita No.1955/Mum/2016 Assessment Year : 2011 -12

For Appellant: Shri Porus Kaka & Shri Manish KanthFor Respondent: Shri Kumar Sanjay & Smt. Kavita Kaushik
Section 10ASection 143(3)Section 144C(5)Section 263Section 32(1)Section 92C

…2012. He submitted that no disallowance is called for by relying on a series of decisions viz. CIT vs. Reliance Utilities & Power Ltd. [2009] 313 ITR 340 (Bom); Ultratech Cement Ltd. vs. ACIT [2017] 186 TTJ 547; Daga Global Chemicals Pvt. Ltd. vs. ACIT [2017] 46 ITR 70 (Mum) and Gujarat Fluorochemicals Ltd. vs. DCIT [2018] 97 taxmann.com 10 (Ahmedabad). Without prejudice to the above 40 WNS Global Services Private Limited submissions, the learned AR further submitted that the disallowance u/s. 14A read with Rule 8D cannot exceed the exempt income earned by the assessee. He also submitted that the disallowance m…

Wns Global Services P. Ltd, Mumbai vs. DCIT Cir 14(3)(1), Mumbai

In the result, the appeals are partly allowed

ITA 1955/MUM/2016[2011-12]Status: DisposedITAT Mumbai19 Mar 2020AY 2011-12

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiita No.2257/Mum/2017 Assessment Year : 2012 -13 Ita No.1955/Mum/2016 Assessment Year : 2011 -12

For Appellant: Shri Porus Kaka & Shri Manish KanthFor Respondent: Shri Kumar Sanjay & Smt. Kavita Kaushik
Section 10ASection 143(3)Section 144C(5)Section 263Section 32(1)Section 92C

…2012. He submitted that no disallowance is called for by relying on a series of decisions viz. CIT vs. Reliance Utilities & Power Ltd. [2009] 313 ITR 340 (Bom); Ultratech Cement Ltd. vs. ACIT [2017] 186 TTJ 547; Daga Global Chemicals Pvt. Ltd. vs. ACIT [2017] 46 ITR 70 (Mum) and Gujarat Fluorochemicals Ltd. vs. DCIT [2018] 97 taxmann.com 10 (Ahmedabad). Without prejudice to the above 40 WNS Global Services Private Limited submissions, the learned AR further submitted that the disallowance u/s. 14A read with Rule 8D cannot exceed the exempt income earned by the assessee. He also submitted that the disallowance m…

313 ITR 340 (Bom); Ultratech Cement Ltd. v. ACIT (46 ITR 70) — Cited in 3 Judgments | BharatTax