414 ITR 122 (Del) (iii) PCIT v. Mcdonald India P Ltd.

101 Taxmann.com 86High Court2019#2491 most cited

What is 414 ITR 122 (Del) (iii) PCIT v. Mcdonald India P Ltd. authority for?

Disallowance under Section 14A cannot be made if the assessee has not received any exempt income during the relevant assessment year. The mere possibility of earning exempt income does not trigger disallowance.

46

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2026.

Also referred to as

PCIT v. Mcdonald India P Ltd. · section 14A · disallowance · exempt income not received · no exempt income · Delhi High Court · 101 Taxmann.com 86 · section 14a(3)

Also reported as

261 Taxmann 233

Sections most often in play

Section 14ASection 144ASection 4Section 5Section 1961Section 2022Section 35(1)(i)Section 35(2AB)

Issues it is cited on

section 14a(3)section 36(i)(iii)section 36(i)(va)section 36(l)(va)section 36(l)(iii)section 36(l)r&d expenditurestatutory duessection 270a(9)mat creditstrategic investmentsection 144a

Judgments citing 414 ITR 122 (Del) (iii) PCIT v. Mcdonald India P Ltd.

Incred Holdings Limited, Mumbai vs. Assistant Commissioner of Income Tax Circle 6(3)(2), Mumbai

ITA 4249/MUM/2024[AY 2015-16]Status: DisposedITAT Mumbai17 Oct 2024

Bench: Shri Narendra Kumar Billaiya, Hon'Ble & Shri Raj Kumar Chauhan, Hon'Ble

For Appellant: Shri Ajit Kumar Jain, A/RFor Respondent: Mr. R.A. Dhyani, CIT D/R & Shri Krishna Kumar, Sr. D/R
Section 14A

…आयकर अपीलीय अधिकरण न्यायपीठ, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, HON'BLE ACCOUNTANT MEMBER & SHRI RAJ KUMAR CHAUHAN, HON'BLE JUDICIAL MEMBER I.T.A. No. 4246/Mum/2024 Assessment Year: 2013-14 I.T.A. No. 4248/Mum/2024 Assessment Year: 2014-15 Ι.Τ.Α. No. 4249/Mum/2024 Assessment Year: 2015-16 Ι.Τ.Α. No. 4250/Mum/2024 Assessment Year: 2016-17 Incred Holdings Limited Unit No. 1203 12th Floor B Wing, The Capital Plot No. C-70, G Block BKC Mumbai - 400051 [PAN: AAECK1977B] अपीलार्थी/ (Appellant) Vs Assistant Commissioner of Income-tax, Circle 6(3)(2), M…

Incred Holdings Limited, Mumbai vs. Assistant Commissioner of Income Tax Circle 6(3)(2), Mumbai

ITA 4248/MUM/2024[AY 2014-15]Status: DisposedITAT Mumbai17 Oct 2024

Bench: Shri Narendra Kumar Billaiya, Hon'Ble & Shri Raj Kumar Chauhan, Hon'Ble

For Appellant: Shri Ajit Kumar Jain, A/RFor Respondent: Mr. R.A. Dhyani, CIT D/R & Shri Krishna Kumar, Sr. D/R
Section 14A

…आयकर अपीलीय अधिकरण न्यायपीठ, मुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, HON'BLE ACCOUNTANT MEMBER & SHRI RAJ KUMAR CHAUHAN, HON'BLE JUDICIAL MEMBER I.T.A. No. 4246/Mum/2024 Assessment Year: 2013-14 I.T.A. No. 4248/Mum/2024 Assessment Year: 2014-15 I.T.A. No. 4249/Mum/2024 Assessment Year: 2015-16 I.T.A. No. 4250/Mum/2024 Assessment Year: 2016-17 Incred Holdings Limited Unit No. 1203 12th Floor B Wing, The Capital Plot No. C-70, G Block BKC Mumbai - 400051 [PAN: AAECK1977B] अपीलार्थी/ (Appellant) Vs Assistant Commissioner of Income-tax, Circle 6(3)(2), Mum…

Incred Holdings Limited, Mumbai vs. Assistant Commissioner of Income Tax Circle 6(3)(2), Mumbai

In the result, appeals filed by the assessee in I

ITA 4246/MUM/2024[AY 2013-14]Status: DisposedITAT Mumbai17 Oct 2024

Bench: Shri Narendra Kumar Billaiya, Hon’Ble & Shri Raj Kumar Chauhan, Hon’Ble

For Appellant: Shri Ajit Kumar Jain, A/RFor Respondent: Mr. R.A. Dhyani, CIT D/R & Shri Krishna Kumar, Sr. D/R
Section 14A

…| आयकर अपीलीय अिधकरण "ायपीठ, मुंबई | IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, HON’BLE ACCOUNTANT MEMBER & SHRI RAJ KUMAR CHAUHAN, HON’BLE JUDICIAL MEMBER I.T.A. No. 4246/Mum/2024 Assessment Year: 2013-14 I.T.A. No. 4248/Mum/2024 Assessment Year: 2014-15 I.T.A. No. 4249/Mum/2024 Assessment Year: 2015-16 I.T.A. No. 4250/Mum/2024 Assessment Year: 2016-17 Incred Holdings Limited Assistant Commissioner of Income-tax, Circle 6(3)(2), Unit No. 1203 Vs Mumbai 12th Floor B Wing, The Capital Plot No. C-70, G Block BKC Mumbai - 400051 [PAN: AAECK1977B] अपीलाथ"/ (Appellant)…

DCIT, Pune vs. John Deere India Private Limited, Pune

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

ITA 1184/PUN/2024[2016-17]Status: DisposedITAT Pune07 Oct 2024AY 2016-17

Bench: Shri R. K. Panda & Ms Astha Chandraassessment Year : 2016-17

For Appellant: Shri Nikhil S PathakFor Respondent: Shri Ramnath Murkunde
Section 143(2)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS ASTHA CHANDRA, JUDICIAL MEMBER Assessment Year : 2016-17 DCIT, Pune John Deere India Pvt. Ltd. Tower 14, Magarpatta City, Cyber Vs. City, Hadapsar I.E. S.O, Pune – 411013 PAN: AAACJ4233B (Appellant) (Respondent) Assessee by : Shri Nikhil S Pathak Department by : Shri Ramnath Murkunde Date of hearing : 26-09-2024 Date of pronouncement : 07-10-2024 O R D E R PER R.K. PANDA, VP : This appeal filed by the Revenue is directed against the order dated 15.02.2024 of the CIT(A), Pune-13 relating to assessment ye…

Dy. Comm of Income Tax-Central Circle 6(3), Mumbai vs. Beil Infrastructure, Gujarat

In the result, appeal of the Revenue is partly allowed for statistical purpose

ITA 1950/MUM/2022[2015-16]Status: DisposedITAT Mumbai30 Jun 2023AY 2015-16

Bench: Shri Vikas Awasthy & Shri Om Prakash Kantvk-Vk-La- 586@Eaqcbz@2017 ¼Fu-Oa- 2012&13½ Beil Infrastructure Limited (Earlier Known As Bharuch Enviro Infrastructure Limited) Plot No.9701-16, Gidc Estate, Ankleshwar Gujarat-393 002 ..... Vihykfkhz/Appellant Pan No. Aaacb8075F Cuke Vs. Deputy Commissioner Of Income Tax, Cc-6(3) Room No. 1903, 19Th Floor, Air India Building, Nariman Point ..... Izfroknh/Respondent Mumbai-400 021 Vk-Vk-La- 400@Eaqcbz@2017 ¼Fu-Oa- 2012&13½ Vk-Vk-La- 1950@Eaqcbz@2022 ¼Fu-Oa- 2015&16½ Deputy Commissioner Of Income Tax, Cc-6(3) Room No. 1903, 19Th Floor, Air India Building, Nariman Point ..... Vihykfkhz/Appellant Mumbai-400 021 Cuke Vs. Beil Infrastructure Limited (Earlier Known As Bharuch Enviro Infrastructure Limited) Plot No.117/18, Gidc Estate, Ankleshwar Gujarat-393 002 ..... Izfroknh/Respondent Pan No. Aaacb8075F

For Appellant: Shri Kirit Kamdar &For Respondent: Shri Salil Mishra, CIT-DR
Section 115JSection 14ASection 234CSection 80Section 801A

…आयकर अपीलीय अधिकरण eqacbZ ihB ßchÞ eaqcbZ Jh fodkl voLFkh] U;kf;d lnL; ,oa Jh vkse izdk’k dkar] ys[kkdkj lnL; ds le{k IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B” BENCH BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER vk-vk-la- 586@eaqcbZ@2017 ¼fu-oa- 2012&13½ BEIL Infrastructure Limited (Earlier known as Bharuch Enviro Infrastructure Limited) Plot No.9701-16, GIDC Estate, Ankleshwar Gujarat-393 002 ..... vihykFkhZ/Appellant PAN No. AAACB8075F cuke Vs. Deputy Commissioner of Income Tax, CC-6(3) Room No. 1903, 19th Floor, Air India Building, Nariman Point ..... izfr…

Beil Infrastructure Limited ('Beil')(Earlier Known As Bharuch Enviro Infrastructure Ltd), Gujrat vs. DCIT Cen Cir 6(3), Mumbai

In the result, appeal of the Revenue is partly allowed for statistical purpose

ITA 586/MUM/2017[2012-13]Status: DisposedITAT Mumbai30 Jun 2023AY 2012-13

Bench: Shri Vikas Awasthy & Shri Om Prakash Kantvk-Vk-La- 586@Eaqcbz@2017 ¼Fu-Oa- 2012&13½ Beil Infrastructure Limited (Earlier Known As Bharuch Enviro Infrastructure Limited) Plot No.9701-16, Gidc Estate, Ankleshwar Gujarat-393 002 ..... Vihykfkhz/Appellant Pan No. Aaacb8075F Cuke Vs. Deputy Commissioner Of Income Tax, Cc-6(3) Room No. 1903, 19Th Floor, Air India Building, Nariman Point ..... Izfroknh/Respondent Mumbai-400 021 Vk-Vk-La- 400@Eaqcbz@2017 ¼Fu-Oa- 2012&13½ Vk-Vk-La- 1950@Eaqcbz@2022 ¼Fu-Oa- 2015&16½ Deputy Commissioner Of Income Tax, Cc-6(3) Room No. 1903, 19Th Floor, Air India Building, Nariman Point ..... Vihykfkhz/Appellant Mumbai-400 021 Cuke Vs. Beil Infrastructure Limited (Earlier Known As Bharuch Enviro Infrastructure Limited) Plot No.117/18, Gidc Estate, Ankleshwar Gujarat-393 002 ..... Izfroknh/Respondent Pan No. Aaacb8075F

For Appellant: Shri Kirit Kamdar &For Respondent: Shri Salil Mishra, CIT-DR
Section 115JSection 14ASection 234CSection 80Section 801A

…आयकर अपीलीय अधिकरण eqacbZ ihB ßchÞ eaqcbZ Jh fodkl voLFkh] U;kf;d lnL; ,oa Jh vkse izdk’k dkar] ys[kkdkj lnL; ds le{k IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B” BENCH BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER vk-vk-la- 586@eaqcbZ@2017 ¼fu-oa- 2012&13½ BEIL Infrastructure Limited (Earlier known as Bharuch Enviro Infrastructure Limited) Plot No.9701-16, GIDC Estate, Ankleshwar Gujarat-393 002 ..... vihykFkhZ/Appellant PAN No. AAACB8075F cuke Vs. Deputy Commissioner of Income Tax, CC-6(3) Room No. 1903, 19th Floor, Air India Building, Nariman Point ..... izfr…

DCIT CC 6(3), Mumbai vs. M/S Beil Infrastructure Ltd. ( Earlier Known As Bharuch Enviro Infrastructure Ltd, Anlkleshwar

In the result, appeal of the Revenue is partly allowed for statistical purpose

ITA 400/MUM/2017[2012-13]Status: DisposedITAT Mumbai30 Jun 2023AY 2012-13

Bench: Shri Vikas Awasthy & Shri Om Prakash Kantvk-Vk-La- 586@Eaqcbz@2017 ¼Fu-Oa- 2012&13½ Beil Infrastructure Limited (Earlier Known As Bharuch Enviro Infrastructure Limited) Plot No.9701-16, Gidc Estate, Ankleshwar Gujarat-393 002 ..... Vihykfkhz/Appellant Pan No. Aaacb8075F Cuke Vs. Deputy Commissioner Of Income Tax, Cc-6(3) Room No. 1903, 19Th Floor, Air India Building, Nariman Point ..... Izfroknh/Respondent Mumbai-400 021 Vk-Vk-La- 400@Eaqcbz@2017 ¼Fu-Oa- 2012&13½ Vk-Vk-La- 1950@Eaqcbz@2022 ¼Fu-Oa- 2015&16½ Deputy Commissioner Of Income Tax, Cc-6(3) Room No. 1903, 19Th Floor, Air India Building, Nariman Point ..... Vihykfkhz/Appellant Mumbai-400 021 Cuke Vs. Beil Infrastructure Limited (Earlier Known As Bharuch Enviro Infrastructure Limited) Plot No.117/18, Gidc Estate, Ankleshwar Gujarat-393 002 ..... Izfroknh/Respondent Pan No. Aaacb8075F

For Appellant: Shri Kirit Kamdar &For Respondent: Shri Salil Mishra, CIT-DR
Section 115JSection 14ASection 234CSection 80Section 801A

…आयकर अपीलीय अधिकरण eqacbZ ihB ßchÞ eaqcbZ Jh fodkl voLFkh] U;kf;d lnL; ,oa Jh vkse izdk’k dkar] ys[kkdkj lnL; ds le{k IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B” BENCH BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER vk-vk-la- 586@eaqcbZ@2017 ¼fu-oa- 2012&13½ BEIL Infrastructure Limited (Earlier known as Bharuch Enviro Infrastructure Limited) Plot No.9701-16, GIDC Estate, Ankleshwar Gujarat-393 002 ..... vihykFkhZ/Appellant PAN No. AAACB8075F cuke Vs. Deputy Commissioner of Income Tax, CC-6(3) Room No. 1903, 19th Floor, Air India Building, Nariman Point ..... izfr…

DCIT, New Delhi vs. M/S. Dabur India Ltd., New Delhi

The appeal of the assessee is partly allowed for statistical purposes and appeal of the revenue is dismissed

ITA 3790/DEL/2015[2009-10]Status: DisposedITAT Delhi24 Nov 2021AY 2009-10

Bench: Shri N. K. Billaiya & Ms Suchitra Kamblei.T.A. No. 3423/Del/2015 (A.Y 2009-10) (Through Video Conferencing) M/S Dabur India Ltd. Vs Addl. Commissioner Of Income 8/3, Asaf Ali Road, Tax, New Delhi Range-10 (Appellant) New Delhi (Respondent)

Section 143Section 92C

…1 ITA No. 3423 & 3790/Del/2015 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘I-2’ NEW DELHI BEFORE SHRI N. K. BILLAIYA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER I.T.A. No. 3423/DEL/2015 (A.Y 2009-10) (THROUGH VIDEO CONFERENCING) M/S Dabur India Ltd. Vs Addl. Commissioner of Income 8/3, Asaf Ali Road, Tax, New Delhi Range-10 (APPELLANT) New Delhi (RESPONDENT) I.T.A. No. 3790/DEL/2015 (A.Y 2009-10) Vs DCIT M/S Dabur India Ltd. Circle-7(1) 8/3, Asaf Ali Road, New Delhi New Delhi (APPELLANT) (RESPONDENT) Appellant by Sh. M.P. Rastogi, Adv, Sh. Rohit Jain, Adv & Ms. Deepa Shree Rao, Adv…

Dabur India Ltd., New Delhi vs. Addl. CIT, New Delhi

The appeal of the assessee is partly allowed for statistical purposes and appeal of the revenue is dismissed

ITA 3423/DEL/2015[2009-10]Status: DisposedITAT Delhi24 Nov 2021AY 2009-10

Bench: Shri N. K. Billaiya & Ms Suchitra Kamblei.T.A. No. 3423/Del/2015 (A.Y 2009-10) (Through Video Conferencing) M/S Dabur India Ltd. Vs Addl. Commissioner Of Income 8/3, Asaf Ali Road, Tax, New Delhi Range-10 (Appellant) New Delhi (Respondent)

Section 143Section 92C

…1 ITA No. 3423 & 3790/Del/2015 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘I-2’ NEW DELHI BEFORE SHRI N. K. BILLAIYA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER I.T.A. No. 3423/DEL/2015 (A.Y 2009-10) (THROUGH VIDEO CONFERENCING) M/S Dabur India Ltd. Vs Addl. Commissioner of Income 8/3, Asaf Ali Road, Tax, New Delhi Range-10 (APPELLANT) New Delhi (RESPONDENT) I.T.A. No. 3790/DEL/2015 (A.Y 2009-10) Vs DCIT M/S Dabur India Ltd. Circle-7(1) 8/3, Asaf Ali Road, New Delhi New Delhi (APPELLANT) (RESPONDENT) Appellant by Sh. M.P. Rastogi, Adv, Sh. Rohit Jain, Adv & Ms. Deepa Shree Rao, Adv…

DCIT, Cen. Circle-4(1), Mumbai vs. M/S. Runwal Developers Pvt. Ltd., Mumbai

ITA 6102/MUM/2019[2016-17]Status: DisposedITAT Mumbai06 Sept 2021AY 2016-17

Bench: Shri Pramod Kumar, Vp & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No. 6102/Mum/2019 (निर्धारण वर्ा / Assessment Year:2016-17) Dcit, Cen, Circle-4(10) बिधम/ M/S. Runwal Developers Room No.1918, 19Th Floor, Pvt. Ltd. Vs. 1St Floor, Runwal Chambers, Air India Building, Nariman Point, Mumbai-400021. First Road, Chembur, Mumbai-400022. आयकर अपील सं/ I.T.A. No. 5294/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2016-17) M/S. Runwal Developers Pvt. बिधम/ Dcit, Cen, Circle-4(10) Room No.1918, 19Th Floor, Ltd. Vs. 1St Floor, Runwal Chambers, Air India Building, Nariman First Road, Chembur, Point, Mumbai-400021. Mumbai-400022. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacr0395J (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Rishabh Shah Revenue By: Shri Bharat Andhle (Dr) सुनवाई की तारीख / Date Of Hearing: 22/06/2021 घोषणा की तारीख /Date Of Pronouncement: 06/09/2021 आदेश / O R D E R Per Amarjit Singh (Jm): The Assessee As Well As Revenue Have Filed The Above Mentioned Appeals Against The Order Dated 20.06.2019 Passed By The Commissioner Of Income Tax (Appeals) -52, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y. 2016-17. Ita. No.6102/Mum/2019 2. The Revenue Has Filed The Present Appeal Against The Order Dated 20.06.2019 Passed By The Commissioner Of Income Tax (Appeals) -52, 5294/M/2019 A.Y. 2016-17 Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2016- 17. 3. The Revenue Has Raised The Following Grounds: -

For Appellant: Shri Rishabh ShahFor Respondent: Shri Bharat Andhle (DR)
Section 115JSection 139(9)Section 143(2)Section 144Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI PRAMOD KUMAR, VP AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No. 6102/Mum/2019 (निर्धारण वर्ा / Assessment Year:2016-17) DCIT, Cen, Circle-4(10) बिधम/ M/s. Runwal Developers Room No.1918, 19th Floor, Pvt. Ltd. Vs. 1st Floor, Runwal Chambers, Air India Building, Nariman Point, Mumbai-400021. First Road, Chembur, Mumbai-400022. आयकर अपील सं/ I.T.A. No. 5294/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2016-17) M/s. Runwal Developers Pvt. बिधम/ DCIT, Cen, Circle-4(10) Room No.1918, 19th Floor, Ltd. Vs. 1st Floor, Runwal Chambers, Air India Building…

The Commissioner of Income Tax vs. M/S Quest Global Engineering Services Pvt. Ltd

In the result, we don to find any

ITA/133/2015HC Karnataka15 Feb 2021

Bench: ALOK ARADHE,R. NATARAJ

Section 143(1)Section 14ASection 260Section 73

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 15TH DAY OF FEBRUARY 2021 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE NATARAJ RANGASWAMY I.T.A. NO.133 OF 2015 BETWEEN: 1. THE COMMISSIONER OF INCOME-TAX C.R. BUILDING, QUEENS ROAD BANGALORE. 2. THE DEPUTY COMMISSIONER OF INCOME-TAX CIRCLE-12(2), RASHTROTHANA BHAVAN NRUPATHUNGA ROAD BANGALORE-560001. .... APPELLANTS (BY MR. K.V. ARAVIND, ADV.,) AND: M/S. QUEST GLOBAL ENGINEERING SERVICES PVT. LTD., SECOND FLOOR, PRIMOSE 7B EMBASSEY TECH VILLAGE SARJAPURA-MARATHAHALLI OUTER RING ROAD DEVARABEES…

Shri Shravankumar Gisulal Jain, Vadodara vs. The Income Tax Officer, Ward-1(2)(5), Vadodara

In the result, appeal of the assessee is allowed

ITA 1658/AHD/2018[2012-13]Status: DisposedITAT Ahmedabad27 Feb 2020AY 2012-13

Bench: Shri Sandeep Gosain & Shri Amarjit Singhआयकर अपील सं./I.T.A. No. 1658/Ahd/2018 ("नधा"रण वष" / Assessment Year : 2012-13)

For Appellant: Shri Ankit Chokshi, ARFor Respondent: Shri G.c. Daxini, Sr.DR
Section 10Section 14A

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘बी’, अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER And SHRI AMARJIT SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No. 1658/Ahd/2018 ("नधा"रण वष" / Assessment Year : 2012-13) Shravankumar Gisulal Jain The Income Tax officer बनाम/ 76, Royal Acre Ward-1(2)(5) Vs. B/h. Billabong International Vadodara School Vadsar Road, Vadodara "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : ABMPJ 2945 C .. (""यथ" / Respondent) (अपीलाथ" /Appellant) अपीलाथ" ओर से / Appellant by : Shri Ankit Chokshi, AR ""यथ" क" ओर से/Respondent by :…

Siroya Developers Pvt.Ltd., Mumbai vs. Siroya Developers Pvt. Ltd., Mumbai

The appeal of the assessee is partly allowed in terms of our aforesaid observations

ITA 3668/MUM/2018[2012-13]Status: DisposedITAT Mumbai10 Jan 2020AY 2012-13

Bench: Shri Manoj Kumar Aggarwal & Shri Ravish Soodm/S Siroya Developers Pvt. Ltd. Dy. Commissioner Of Income-Tax-3(3)(2), 808, Raheja Chambers, Aayakar Bhavan, M.K. Road, Nariman Point, Vs. Mumbai – 400 020 Mumbai – 400 021

For Appellant: Shri B.V. JhaveriFor Respondent: Shri N. Padmanaban, Sr. A.R
Section 10(34)Section 115JSection 143(1)Section 143(2)Section 143(3)Section 14A

…M/s Siroya Developers Pvt. Ltd. Vs. Dy. Commissioner of Income Tax-3(3)(2) 1 ITA No.3668/Mum/2018 A.Y. 2012-13 IN THE INCOME TAX APPELLATE TRIBUNAL “G” Bench, Mumbai Before Shri Manoj Kumar Aggarwal, Accountant Member and Shri Ravish Sood, Judicial Member M/s Siroya Developers Pvt. Ltd. Dy. Commissioner of Income-tax-3(3)(2), 808, Raheja Chambers, Aayakar Bhavan, M.K. Road, Nariman Point, Vs. Mumbai – 400 020 Mumbai – 400 021 PAN – AAACS7975D (Appellant) (Respondent) Appellant by: Shri B.V. Jhaveri Respondent by: Shri N. Padmanaban, Sr. A.R Date of Hearing: 08.01.2020 Date of Pronouncement: 10.01.2020 O R…

ACIT, Central Circle-29, New Delhi vs. Wave Infratech Pvt. Ltd., Noida

In the result, the appeals filed by the Revenue in respect of the above three assessees are dismissed

ITA 5595/DEL/2017[2014-15]Status: DisposedITAT Delhi31 Dec 2019AY 2014-15

Bench: Ms Sushma Chowla & Shri R.K. Pandaassessment Year: 2014-15 Ito, Vs M/S Acb India Power Ltd., Ward1(1) C-102, Lgf Surya Enclave, New Delhi. New Multan Nagar, New Delhi. Pan : Aaica7305D Assessee By : Ms Ananya Kapoor, Advocate Deptt. By : Shri Sanjog Kapoor, Sr. Dr Assessment Year: 2014-15 Ito,Ward 3(2), Vs. Arbutus Construcyion Ltd., New Delhi. M062 & 63, First Floor, Connaught Place, New Delhi. Pan: Aaica8172A Assessee By : Nipun Jain, Advocate Deptt.By : Shri Sanjog Kapoor, Sr. Dr Assessment Year: 2014-15 Acit, Vs. Wave Infratech Pvt. Ltd., Central Circle-29, C-1, Sector-3, New Delhi. Noida. Pan: Aaacw7708G Assessee By : Ms Ananya Kapoor, Advocate Deptt. By : Shri Surendra Pal, Sr. Dr (Appellants) (Respondents)

For Appellant: Ms Ananya Kapoor, Advocate
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : A : NEW DELHI BEFORE MS SUSHMA CHOWLA, JUDICIAL MEMBER AND SHRI R.K. PANDA, ACCOUNTANT MEMBER Assessment Year: 2014-15 ITO, Vs M/s ACB India Power Ltd., Ward1(1) C-102, LGF Surya Enclave, New Delhi. New Multan Nagar, New Delhi. PAN : AAICA7305D Assessee by : Ms Ananya Kapoor, Advocate Deptt. By : Shri Sanjog Kapoor, Sr. DR Assessment Year: 2014-15 ITO,Ward 3(2), Vs. Arbutus Construcyion Ltd., New Delhi. M062 & 63, first Floor, Connaught Place, New Delhi. PAN: AAICA8172A Assessee by : Nipun Jain, Advocate Deptt.by : Shri Sanjog Kapoor, Sr. DR Assessment Year:…

ITO, Ward-3(2), New Delhi vs. Arbutus Construcyion Ltd., New Delhi

In the result, the appeals filed by the Revenue in respect of the above three assessees are dismissed

ITA 5390/DEL/2017[2014-15]Status: DisposedITAT Delhi31 Dec 2019AY 2014-15

Bench: Ms Sushma Chowla & Shri R.K. Pandaassessment Year: 2014-15 Ito, Vs M/S Acb India Power Ltd., Ward1(1) C-102, Lgf Surya Enclave, New Delhi. New Multan Nagar, New Delhi. Pan : Aaica7305D Assessee By : Ms Ananya Kapoor, Advocate Deptt. By : Shri Sanjog Kapoor, Sr. Dr Assessment Year: 2014-15 Ito,Ward 3(2), Vs. Arbutus Construcyion Ltd., New Delhi. M062 & 63, First Floor, Connaught Place, New Delhi. Pan: Aaica8172A Assessee By : Nipun Jain, Advocate Deptt.By : Shri Sanjog Kapoor, Sr. Dr Assessment Year: 2014-15 Acit, Vs. Wave Infratech Pvt. Ltd., Central Circle-29, C-1, Sector-3, New Delhi. Noida. Pan: Aaacw7708G Assessee By : Ms Ananya Kapoor, Advocate Deptt. By : Shri Surendra Pal, Sr. Dr (Appellants) (Respondents)

For Appellant: Ms Ananya Kapoor, Advocate
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : A : NEW DELHI BEFORE MS SUSHMA CHOWLA, JUDICIAL MEMBER AND SHRI R.K. PANDA, ACCOUNTANT MEMBER Assessment Year: 2014-15 ITO, Vs M/s ACB India Power Ltd., Ward1(1) C-102, LGF Surya Enclave, New Delhi. New Multan Nagar, New Delhi. PAN : AAICA7305D Assessee by : Ms Ananya Kapoor, Advocate Deptt. By : Shri Sanjog Kapoor, Sr. DR Assessment Year: 2014-15 ITO,Ward 3(2), Vs. Arbutus Construcyion Ltd., New Delhi. M062 & 63, first Floor, Connaught Place, New Delhi. PAN: AAICA8172A Assessee by : Nipun Jain, Advocate Deptt.by : Shri Sanjog Kapoor, Sr. DR Assessment Year:…

ITO, Ward-1(1), New Delhi vs. M/S Acb India Power Ltd., New Delhi

In the result, the appeals filed by the Revenue in respect of the above three assessees are dismissed

ITA 5387/DEL/2017[2014-15]Status: DisposedITAT Delhi31 Dec 2019AY 2014-15

Bench: Ms Sushma Chowla & Shri R.K. Pandaassessment Year: 2014-15 Ito, Vs M/S Acb India Power Ltd., Ward1(1) C-102, Lgf Surya Enclave, New Delhi. New Multan Nagar, New Delhi. Pan : Aaica7305D Assessee By : Ms Ananya Kapoor, Advocate Deptt. By : Shri Sanjog Kapoor, Sr. Dr Assessment Year: 2014-15 Ito,Ward 3(2), Vs. Arbutus Construcyion Ltd., New Delhi. M062 & 63, First Floor, Connaught Place, New Delhi. Pan: Aaica8172A Assessee By : Nipun Jain, Advocate Deptt.By : Shri Sanjog Kapoor, Sr. Dr Assessment Year: 2014-15 Acit, Vs. Wave Infratech Pvt. Ltd., Central Circle-29, C-1, Sector-3, New Delhi. Noida. Pan: Aaacw7708G Assessee By : Ms Ananya Kapoor, Advocate Deptt. By : Shri Surendra Pal, Sr. Dr (Appellants) (Respondents)

For Appellant: Ms Ananya Kapoor, Advocate
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : A : NEW DELHI BEFORE MS SUSHMA CHOWLA, JUDICIAL MEMBER AND SHRI R.K. PANDA, ACCOUNTANT MEMBER Assessment Year: 2014-15 ITO, Vs M/s ACB India Power Ltd., Ward1(1) C-102, LGF Surya Enclave, New Delhi. New Multan Nagar, New Delhi. PAN : AAICA7305D Assessee by : Ms Ananya Kapoor, Advocate Deptt. By : Shri Sanjog Kapoor, Sr. DR Assessment Year: 2014-15 ITO,Ward 3(2), Vs. Arbutus Construcyion Ltd., New Delhi. M062 & 63, first Floor, Connaught Place, New Delhi. PAN: AAICA8172A Assessee by : Nipun Jain, Advocate Deptt.by : Shri Sanjog Kapoor, Sr. DR Assessment Year:…

M/S. Axis Aerospace & Technologies P Ltd., Bangalore vs. Commissioner of Income Tax, Bangalore

In the result, the appeal filed by the assessee is allowed

ITA 766/BANG/2017[2009-10]Status: DisposedITAT Bangalore20 Sept 2019AY 2009-10

Bench: Shri Arun Kumar Garodia & Shri Pavan Kumar Gadaleassessment Year : 2009-10 M/S. Axis Aerospace & The Commissioner Of Technologies Pvt. Ltd., Income Tax 54, Richmond Road, Vs. (Appeals) – 14, Bangalore – 560 025. Bangalore. Pan: Aaccb1728K Appellant Respondent

For Appellant: Smt. Sheetal Borkar, AdvocateFor Respondent: Smt. R. Premi, JCIT (DR)
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER Assessment Year : 2009-10 M/s. Axis Aerospace & The Commissioner of Technologies Pvt. Ltd., Income Tax 54, Richmond Road, Vs. (Appeals) – 14, Bangalore – 560 025. Bangalore. PAN: AACCB1728K APPELLANT RESPONDENT Assessee by : Smt. Sheetal Borkar, Advocate Revenue by : Smt. R. Premi, JCIT (DR) Date of hearing : 09.09.2019 Date of Pronouncement : 20.09.2019 O R D E R Per Shri A.K. Garodia, Accountant Member This appeal is filed by the assessee and the same is di…

Deputy Commissioner of Income Tax 1(1)(1), Mumbai vs. M/S.Adventure Marketing Private Limited, Mumbai

Appeal stands allowed

ITA 6091/MUM/2017[2013-14]Status: DisposedITAT Mumbai03 Jul 2019AY 2013-14

Bench: Hon’Ble Shri C.N. Prasad, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Vijay Mehta & Shri Mahesh Rajora-For Respondent: Shri Anadi Varma - Ld. CIT-DR
Section 143(3)Section 14ASection 28Section 57Section 69B

…ision of Hon’ble Bombay High Court [Nagpur Bench] rendered in PCIT Vs. Ballarpur Industries Ltd. [ITA No.51 of 2016], Pr.CIT V/s M/s Rivian International Pvt. Ltd. [ITA No.693 of 2015] & Hon’ble Delhi High Court rendered in PCIT Vs. Mcdonald’s India (P) Ltd. [101 Taxmann.com 86]. 6.2 So far as the disallowance u/r 8D(2)(i) is concerned, we find that the aforesaid payment of Rs.0.50 Lacs has been paid by the assessee to SEBI for certain statutory compliances. These payments, being more in the nature of statutory & mandatory payments, could not be said to be incurred in relations to making-off of investments. 6.3 K…

Maharashtra Airport Development Co. Ltd, Mumbai vs. DCIT Reg 3(2), Mumbai

In the result, the appeal of the assessee is hereby ordered to be allowed

ITA 3072/MUM/2014[2010-11]Status: DisposedITAT Mumbai19 Jun 2019AY 2010-11

Bench: Shri G. S. Pannu, Vp & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.3072/Mum/2014 (ननधधारण वर्ा / Assessment Years: 2010-11) बनधम/ M/S. Maharashtra Airport Dcit, Range 3(2) Mumbai. Development. Company Vs. Ltd., 8Th Floor, World Trade Centre Tower No.1, Cuffe Parade, Mumbai-400005. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aadcm9623M (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Revenue By: Shri Nishant Samaiya (Dr) Assessee By: Shri Salil Kapoor/ Sumit Lalchandani

For Appellant: Shri Salil Kapoor/ SumitFor Respondent: Shri Nishant Samaiya (DR)
Section 14ASection 271(1)(c)Section 36(1)(iii)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI G. S. PANNU, VP AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No.3072/Mum/2014 (ननधधारण वर्ा / Assessment Years: 2010-11) बनधम/ M/s. Maharashtra Airport DCIT, Range 3(2) Mumbai. Development. Company Vs. Ltd., 8th Floor, World Trade Centre Tower No.1, Cuffe Parade, Mumbai-400005. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : AADCM9623M (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Revenue by: Shri Nishant Samaiya (DR) Assessee by: Shri Salil Kapoor/ Sumit Lalchandani सुनवाई की तारीख / Date of Hearing: 17/05/2019 घोषणा की तारीख /Date of Pronouncem…

Praham India LLP, Mumbai vs. ITO 31(2)(5), Mumbai

In the result, appeal is dismissed

ITA 3416/MUM/2018[2014-15]Status: DisposedITAT Mumbai31 May 2019AY 2014-15

Bench: Shri Saktijit Dey & Shri Manoj Kumar Aggarwal

For Appellant: Shri Mayur KisnadwalaFor Respondent: Shri Chaitanya Anjaria
Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER ITA no.3416/Mum./2018 (Assessment Year : 2014–15) Praham India LLP S.V. Road, Patel Estate ……………. Appellant Jogeshwari (W), Mumbai 400 102 PAN – AAMFP3204H v/s Income Tax Officer ……………. Respondent Ward–31(2)(5), Mumbai ITA no.4044/Mum./2018 (Assessment Year : 2014–15) Income Tax Officer ……………. Appellant Ward–31(2)(5), Mumbai v/s Praham India LLP S.V. Road, Patel Estate ……………. Respondent Jogeshwari (W), Mumbai 400 102 PAN – AAMFP3204H Assessee by : Shri Mayur Ki…