36(1)(iii). G.D. Metsteel Pvt Ltd. v. ACIT

142 TTJ 641Income Tax Appellate Tribunal#11105 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2018.

Judgments citing 36(1)(iii). G.D. Metsteel Pvt Ltd. v. ACIT

DCIT, Cir-6, Kolkata vs. M/S Cesc Ltd., Kolkata

In the result, the appeal of revenue is dismissed and appeal of assessee is partly allowed for statistical purposes

ITA 1304/KOL/2014[2010-2011]Status: DisposedITAT Kolkata13 Jun 2018AY 2010-2011

Bench: "ी ऐ. ट". वक", "यायीक सद"य एवं/And "ी एम .बालागणेश, लेखा सद"य) [Before Shri A. T. Varkey, Jm & Shri M. Balaganesh, Am] I.T.A. No. 1304/Kol/2014 Assessment Year: 2010-11

Section 119Section 139Section 194CSection 40Section 40(1)(ia)

…al- investments by assessee- finding that investments were from interest free funds available with assessee-borrowed capital for the purposes of business- interest deductible under Income Tax Act u/s 36(1)(iii). G.D. Metsteel Pvt. Ltd. –vs.- ACIT reported in 142 TTJ 641 (Mumbai Tribunal) Held that the investments are made by the assessee’s own funds and have been made in the earlier years, no disallowance u/s 14A is required to be made. The Head Note reads as under:- “Business expenditure-Disallowance under section 14A-Apportionment of expenditure- When investments are made from own funds, merely because the as…

Cesc Limited, Kolkata vs. The DCIT RG-6, Kolkata

In the result, the appeal of revenue is dismissed and appeal of assessee is partly allowed for statistical purposes

ITA 1187/KOL/2014[2010-2011]Status: DisposedITAT Kolkata13 Jun 2018AY 2010-2011

Bench: "ी ऐ. ट". वक", "यायीक सद"य एवं/And "ी एम .बालागणेश, लेखा सद"य) [Before Shri A. T. Varkey, Jm & Shri M. Balaganesh, Am] I.T.A. No. 1304/Kol/2014 Assessment Year: 2010-11

Section 119Section 139Section 194CSection 40Section 40(1)(ia)

…al- investments by assessee- finding that investments were from interest free funds available with assessee-borrowed capital for the purposes of business- interest deductible under Income Tax Act u/s 36(1)(iii). G.D. Metsteel Pvt. Ltd. –vs.- ACIT reported in 142 TTJ 641 (Mumbai Tribunal) Held that the investments are made by the assessee’s own funds and have been made in the earlier years, no disallowance u/s 14A is required to be made. The Head Note reads as under:- “Business expenditure-Disallowance under section 14A-Apportionment of expenditure- When investments are made from own funds, merely because the as…

ACIT, Central Circle-4(1), Kolkata vs. M/S Jay Shree Tea & Industries Ltd., Kolkata

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

ITA 37/KOL/2017[2013-14]Status: DisposedITAT Kolkata08 Jun 2018AY 2013-14

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am] I.T.A. No. 37/Kol/2017 Assessment Year: 2013-14

Section 14A

…tal- investments by assessee- finding that investments were from interest free funds available with assessee-borrowed capital for the purposes of business-interest deductible under Income Tax Act u/s 36(1)(iii). G.D. Metsteel Pvt. Ltd. –vs.- ACIT reported in 142 TTJ 641 (Mumbai Tribunal) Held that the investments are made by the assessee’s own funds and have been made in the earlier years, no disallowance u/s 14A is required to be made. The Head Note reads as under:- “Business expenditure-Disallowance under section 14A-Apportionment of expenditure- When investments are made from own funds, merely because the as…

JCIT, (OSD), Cir-4(1), Kolkata vs. M/S Jay Shree Tea & Industries Ltd., Kolkata

In the result, the appeal filed by the Revenue is dismissed

ITA 737/KOL/2016[2012-2013]Status: DisposedITAT Kolkata23 May 2018AY 2012-2013

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./Ita Nos.736 & 737/Kol/2016 ("नधा"रणवष" / Assessment Years: 2009-10 & 2012-13) Jcit (Osd), Cir-4(1), Kolkata Vs. M/S. Jay Shree Tea & Industries Ltd. P-7, Chowringhee Square, 10, Camac Street, Industry House, 15Th Floor, Kolkata – Kolkata – 700 069. 700 017. "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aaacj 7788 D (Appellant) .. (Respondent)

For Appellant: Shri G. Mallikarjuna, CIT-DRFor Respondent: Shri B. K. Chaturvedi, AR
Section 143Section 143(3)Section 147Section 148Section 14A

…pital- investments by assessee- finding that investments were from interest free funds available with assessee-borrowed capital for the purposes of business-interest deductible under Income Tax Act u/s 36(1)(iii). G.D. MetsteelPvt. Ltd. -vs.- ACIT reported in 142 TTJ 641 (Mumbai Tribunal) Held that the investments are made by the assessee's own funds and have been made in the earlier years, no disallowance u/s 14A is required to be made. The Head Note reads as under:- "Business expenditure-Disallowance under section 14A-Apportionment of expenditure- When investments are made from own funds, merely because the ass…

JCIT, (OSD), Cir-4(1), Kolkata vs. M/S Jay Shree Tea & Industries Ltd., Kolkata

In the result, the appeal filed by the Revenue is dismissed

ITA 736/KOL/2016[2009-2010]Status: DisposedITAT Kolkata23 May 2018AY 2009-2010

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./Ita Nos.736 & 737/Kol/2016 ("नधा"रणवष" / Assessment Years: 2009-10 & 2012-13) Jcit (Osd), Cir-4(1), Kolkata Vs. M/S. Jay Shree Tea & Industries Ltd. P-7, Chowringhee Square, 10, Camac Street, Industry House, 15Th Floor, Kolkata – Kolkata – 700 069. 700 017. "थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aaacj 7788 D (Appellant) .. (Respondent)

For Appellant: Shri G. Mallikarjuna, CIT-DRFor Respondent: Shri B. K. Chaturvedi, AR
Section 143Section 143(3)Section 147Section 148Section 14A

…pital- investments by assessee- finding that investments were from interest free funds available with assessee-borrowed capital for the purposes of business-interest deductible under Income Tax Act u/s 36(1)(iii). G.D. MetsteelPvt. Ltd. -vs.- ACIT reported in 142 TTJ 641 (Mumbai Tribunal) Held that the investments are made by the assessee's own funds and have been made in the earlier years, no disallowance u/s 14A is required to be made. The Head Note reads as under:- "Business expenditure-Disallowance under section 14A-Apportionment of expenditure- When investments are made from own funds, merely because the ass…

DCIT, Circle-4, Kolkata vs. M/S. Jay Shree Tea & Industries Ltd., Kolkata

In the result, Revenue’s appeal is partly allowed

ITA 2009/KOL/2014[2010-2011]Status: DisposedITAT Kolkata02 Jun 2017AY 2010-2011

Bench: Shri N.V.Vasudevan & Shri Waseem Ahmed

Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri N.V.Vasudevan, Judicial Member and Shri Waseem Ahmed, Accountant Member ITA No.2009-2010/Kol/2014 Assessment Years :2010-11 & 2011-12 DCIT, Circle-4 V/s. M/s Jay Shree Tea & P-7, Chowringhee Industries Ltd., 10, Camac Square, Kolkata-69 Street, Industry House, 15th Floor, Kolkata-17 [PAN No.AAACJ 7788 C] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Gouten Hangshing, CIT-DR & आवेदक क" ओर से/By Assessee Md. Ghayas Uddin, JCIT-DR Shri B.K. Chaturvedi, AR राज"व क" ओर से/By Respondent सुनवाई क" तार"ख/Date of Hearing 27-04-2017 घोषणा क" तार"ख…

DCIT, Cir-4, Kolkata vs. M/S Jay Shree Tea & Industries Ltd., Kolkata

In the result, the appeal of the Revenue is dismissed

ITA 675/KOL/2014[2009-2010]Status: DisposedITAT Kolkata03 Feb 2017AY 2009-2010

Bench: Shri P.M. Jagtap & Shri S.S. Viswanethra Ravi

Section 14A

…tal- investments by assessee- finding that investments were from interest free funds available with assessee-borrowed capital for the purposes of business-interest deductible under Income Tax Act u/s 36(1)(iii). G.D. Metsteel Pvt. Ltd. –vs.- ACIT reported in 142 TTJ 641 (Mumbai Tribunal) Held that the investments are made by the assessee’s own funds and have been made in the earlier years, no disallowance u/s 14A is required to be made. The Head Note reads as under:- “Business expenditure-Disallowance under section 14A- Apportionment of expenditure-When investments are made from own funds, merely because the ass…

D.C.I.T., Circle-4, Kolkata vs. M/S. Jay Shree Tea & Industries Ltd., Kolkata

In the result, the appeal of the revenue is dismissed

ITA 2773/KOL/2013[2008-2009]Status: DisposedITAT Kolkata13 Jul 2016AY 2008-2009

Bench: Shri M. Balaganesh, Am & Shri S. S. Viswanethra Ravi, Jm]

For Appellant: Md. S. S. Alam, JCIT, Sr. DRFor Respondent: Shri B. K. Chaturvedi, AR
Section 143(3)Section 14ASection 154

…– investments by assessee – finding that investments were from interest free funds available with assessee – borrowed capital used for purposes of business – interest deductible under Income Tax Act , s. 36(1)(iii). G.D. Metsteel Pvt Ltd vs ACIT reported in 142 TTJ 641 (Mumbai Tribunal) Held that the investments are made by the assessee’s own funds and have been made in the earlier years, no disallowance u/s 14A is required to be made. The Head Note reads as under:- “Business expenditure – Disallowance under section 14A – Apportionment of expenditure – When investments are made from own funds, merely because t…

D.C.I.T.CC - Xxviii, Kol., Kolkata vs. M/S Binani Industries Ltd., Kolkata

In the result, the appeal of the revenue is dismissed

ITA 144/KOL/2013[2009-10]Status: DisposedITAT Kolkata02 Mar 2016AY 2009-10

Bench: : Shri N.V.Vasudevan & Shri M. Balaganesh

For Appellant: S/ Shri K.V. Beswal, FCAFor Respondent: Shri Rajat Subhra Biswas, CIT, ld.DR
Section 115JSection 139(5)Section 143(3)Section 14A

…re from interest free funds available with assessee - borrowed capital used for purposes of business – interest deductible under Income Tax Act, s. 36(1)(iii). ITA No.144/Kol/2013-A-AM 4 M/s. Binani Industries Ltd • G.D.Metsteel Pvt Ltd vs ACIT reported in 142 TTJ 641 (Mum ITAT) Held that the investments are made by the assessee’s own funds and have been made in the earlier years, no disallowance u/s 14A is required to be made. The Head Note reads as under:- “ Business expenditure – Disallowance under section 14A – Apportionment of expenditure – When investments are made from own funds, merely because the as…

36(1)(iii). G.D. Metsteel Pvt Ltd. v. ACIT (142 TTJ 641) — Cited in 9 Judgments | BharatTax