448 ITR 674 (Delhi and Pr.CIT v. Oil Industry Development Board

103 Taxmann.com 325High Court2019#4660 most cited

What is 448 ITR 674 (Delhi and Pr.CIT v. Oil Industry Development Board authority for?

Disallowance under section 14A of the Income-tax Act is not permissible if the assessee has not earned any exempt income in the relevant assessment year. This position is affirmed by the dismissal of a Special Leave Petition by the Supreme Court.

25

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2022 to 2025.

Also referred to as

Oil Industry Development Board · Section 14A · exempt income · disallowance · no exempt income · Delhi High Court · Supreme Court SLP dismissal

Issues it is cited on

Judgments citing 448 ITR 674 (Delhi and Pr.CIT v. Oil Industry Development Board

SAHAJANAND TECHNOLOGIES PRIVATE LIMTED,SURAT vs. THE ACIT, CENTRAL CIRCLE-4, SURAT., SURAT

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

ITA 255/SRT/2025[2018-19]Status: DisposedITAT Surat23 Sept 2025AY 2018-19

Bench: Shri Sanjay Garg & Shri Bijayananda Prusethआयकर अपील सं./Ita No.255/Srt/2025 Assessment Year: 2018-19 (Hybrid Hearing) Sahajanand Technologies Pvt. Assistant Commissioner Of बनाम/ Ltd. Income-Tax, Central Circle-4, Vs. Building A1, Sahajanand Surat, Aaykar Bhawan, Majura Estate Vakharia Wadi, Nr. Gate, Surat-395 001 Dabholi Char Rasta, Surat- 395 004 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aadcs 4343 N (अपीलाथ"/Appellant) (""थ" /Respondent) िनधा"रती की ओर से /Appellant By Shri Rajesh C. Shah, Ca राज" की ओर से /Respondent By Shri Aashish Pophare, Cit-Dr सुनवाई की तारीख/Date Of Hearing 11/08/2025 उद्घोषणा की तारीख/Date Of Pronouncement 23/09/2025

Section 143(3)Section 14ASection 250Section 35Section 35(1)(i)

…IN THE INCOME-TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.255/SRT/2025 Assessment Year: 2018-19 (Hybrid hearing) Sahajanand Technologies Pvt. Assistant Commissioner of बनाम/ Ltd. Income-tax, Central Circle-4, Vs. Building A1, Sahajanand Surat, Aaykar Bhawan, Majura Estate Vakharia Wadi, Nr. Gate, Surat-395 001 Dabholi Char Rasta, Surat- 395 004 "थायीलेखासं./जीआइआरसं./PAN/GIR No: AADCS 4343 N (अपीलाथ"/Appellant) (""थ" /Respondent) िनधा"रती की ओर से /Appellant by Shri Rajesh C. Shah, CA राज" की ओर से /Responde…

PRADEEP KUMAR JINDAL,NEW DELHI vs. ACIT, CIRCLE- 20(1), NEW DELHI

The appeal of the assessee is partly allowed

ITA 6849/DEL/2017[2011-12]Status: DisposedITAT Delhi18 Jun 2025AY 2011-12

Bench: : Shri Satbeer Singh Godara & Smt. Annapurna Guptaआयकर अपील सं./I.T.A. No. 6849/Del/2017 (िनधा"रण वष" / Assessment Year : 2011-12) बनाम/ Pradeep Kumar Jindal Acit H-1/1A, Model Town-Iii, Circle-20(1), New Delhi Vs. Behind Icici Bank, New Delhi – 110009 (C/O. Vivek Aarushi & Associates, G-40, Nizamuddin West, New Delhi, Delhi-110013) "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaipj8526A (Appellant) .. (Respondent) अपीलाथ" ओर से /Appellant By : None ""यथ" क" ओर से/Respondent By : Shri Sunil Yadav, Cit.Dr 26/03/2025 Date Of Hearing Date Of Pronouncement 18/06/2025 O R D E R Per Smt. Annapurna Gupta, Am:

For Appellant: NoneFor Respondent: Shri Sunil Yadav, CIT.DR
Section 14ASection 24bSection 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCHES “F”, NEW DELHI BEFORE : SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No. 6849/Del/2017 (िनधा"रण वष" / Assessment Year : 2011-12) बनाम/ Pradeep Kumar Jindal ACIT H-1/1A, Model Town-III, Circle-20(1), New Delhi Vs. Behind ICICI Bank, New Delhi – 110009 (C/o. Vivek Aarushi & Associates, G-40, Nizamuddin West, New Delhi, Delhi-110013) "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAIPJ8526A (Appellant) .. (Respondent) अपीलाथ" ओर से /Appellant by : None ""यथ" क" ओर से/Respondent by : Shri Sunil Yadav, CIT.DR 2…

MGM GREEN ENERGY LIMITED,BHUBANESWAR vs. DCIT,CIRCLE-1(1), BHUBANESWAR

In the result, appeal of the assessee is partly allowed

ITA 370/CTK/2019[2014-15]Status: DisposedITAT Cuttack22 May 2024AY 2014-15

Bench: Shri George Mathan & Shri Manish Agarwalआयकर अऩीऱ सं/Ita No.370/Ctk/2019 (ननधाारण वषा / Assessment Year : 2014-2015) Mgm Green Energy Limited, Vs Jcit, Range Rourkela, Rourkela 5-A, Forest Park, Bhubaneswar Pan No. :Aahcm 8472 C (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. ननधााररती की ओर से /Assessee By : Sh A.K.Sabat & Sh B.K.Mahapatra, Cas राजस्व की ओर से /Revenue By : Shri Sanjay Kumar, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 22/05/2024 घोषणा की तारीख/Date Of Pronouncement : 22/05/2024 आदेश / O R D E R Per Bench : This Appeal Is Filed By The Assessee Against The Order Of The Ld. Cit(A)-1. Bhubaneswar, Dated 11.06.2019, In I.T.Appeal No.0388/16-17 For The Assessment Year 2014-2015. 2. The Assessee Has Taken As Many As Six Grounds Of Appeal, Relating To Various Additions/Disallowances Made To The Income Declared By The Assessee & Also Against The Adjustments Made In The Book Profit U/S.115Jb Of The Act. The Grounds Raised By The Assessee Are As Under :- I) The Ld. Cit(A) Is Erred In Dismissing The Appeal Of The Assessee, Which Is Arbitrary, Erroneous & Bad, Both In The Eyes Of Law. Ii) Disallowance Of Interest Expenses U/S.36(Iii) Of The Act At Rs.1,65,18,400/-; Iii) Disallowance Of Expenses U/S.14A Of The Act/Rule 8D Of It Rules At Rs.2,44,82,488/-; Iv) Addition Of Disallowance Of Expenses U/S.14A At Rs.2,44,82,488/- In The Book Profit As Computed U/S 115Jb; V) Addition/Disallowance Of Expenses U/S.115Jb Of The Act Under The Book Profits; Vi) Disallowance Of Differential Depreciation Of Rs.1,16,63,697/-

For Appellant: Sh A.K.Sabat & Sh B.K.Mahapatra, CAsFor Respondent: Shri Sanjay Kumar, CIT-DR
Section 115JSection 123Section 14ASection 2Section 36Section 36(1)(iii)

…आयकर अऩीऱीय अधधकरण, कटक न्यायऩीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH CUTTACK BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER आयकर अऩीऱ सं/ITA No.370/CTK/2019 (ननधाारण वषा / Assessment Year : 2014-2015) MGM Green Energy Limited, Vs JCIT, Range Rourkela, Rourkela 5-A, Forest Park, Bhubaneswar PAN No. :AAHCM 8472 C (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. ननधााररती की ओर से /Assessee by : Sh A.K.Sabat & Sh B.K.Mahapatra, CAs राजस्व की ओर से /Revenue by : Shri Sanjay Kumar, CIT-DR सुनवाई की तारीख / Date of Hearing : 22/05/2024 घोषणा की तारीख/Date of Pron…

Showing 120 of 25 · Page 1 of 2