84 Taxmann.com 186 Ltd. 4. PCIT v. Empire Package Pvt. Ltd. Hon’ble Punjab & Haryana High Court

81 Taxmann.com 108High Court2017#6424 most cited

What is 84 Taxmann.com 186 Ltd. 4. PCIT v. Empire Package Pvt. Ltd. Hon’ble Punjab & Haryana High Court authority for?

The Assessing Officer's disallowance can be restricted to the actual amount of exempted income when investments are brought forward from earlier years. No fresh investment during the year is a relevant consideration.

18

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2024.

Also referred to as

PCIT v. Empire Package Pvt. Ltd. · assessment order · exempted income · brought forward investments · fresh investment · income tax assessment

Judgments citing 84 Taxmann.com 186 Ltd. 4. PCIT v. Empire Package Pvt. Ltd. Hon’ble Punjab & Haryana High Court

SIGNET INDUSTRIES LTD. ,MAHARASHTRA vs. NFAC, DELHI

Appeal is partly allowed

ITA 525/IND/2023[2013-2014]Status: DisposedITAT Indore30 Jul 2024AY 2013-2014

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniassessment Year:2013-14 Signet Industries Limited, Nfac, Delhi / Gala No. 02 & 03, Acit, Central-1, Indore Buiding No. A-2, Ground Floor, Print World Industrial बनाम/ Complex, Vs. Village Vehele Bhindwadi, Shastri Nagar, Thane (Maharastra) (Assessee/Appellant) (Revenue/Respondent) Pan: Aabcs3489F Assessee By Shri Ajay Tulsiyan, C.A. & Ruchira Singhal, Ca Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 02.07.2024 Date Of Pronouncement 30.07.2024

Section 143(2)Section 143(3)Section 14ASection 36(1)(va)

…आयकर अपीलीय अिधकरण, इंदौर "ायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER Assessment Year:2013-14 Signet Industries Limited, NFAC, Delhi / Gala No. 02 & 03, ACIT, Central-1, Indore Buiding No. A-2, Ground Floor, Print World Industrial बनाम/ Complex, Vs. Village Vehele Bhindwadi, Shastri Nagar, Thane (Maharastra) (Assessee/Appellant) (Revenue/Respondent) PAN: AABCS3489F Assessee by Shri Ajay Tulsiyan, C.A. and Ruchira Singhal, CA Revenue by Shri Ashish Porwal, Sr. DR Date of Hearing 02.07.2024 Date of Pronoun…

DEPUTY COMMISSSIONER OF INCOME TAX, CIRCLE -1,, AURANGABAD vs. ENDURANCE TECHNOLOGIES PVT. LTD,, AURANGABAD

Appeals are dismissed in above terms

ITA 1694/PUN/2017[2012-13]Status: DisposedITAT Pune15 Jul 2022AY 2012-13

Bench: Shri S.S.Godara, Jm & Shri Dr. Dipak P. Ripote, Am आयकर अपीऱ सं. / Ita No. 989/Pn/2015 ननधधारण वषा / Assessment Year : 2010-11

For Appellant: Shri Nikhil Pathak & Abhay A. AvchatFor Respondent: Shri S. P. Walimbe
Section 143(3)Section 14ASection 154Section 43(5)Section 73(4)

…आयकर अपीऱीय अधिकरण “ ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI S.S.GODARA, JM AND SHRI DR. DIPAK P. RIPOTE, AM आयकर अपीऱ सं. / ITA No. 989/PN/2015 ननधधारण वषा / Assessment Year : 2010-11 .......अपऩलधथी / Appellant ACIT, Circle 1, Aurangabad. बनधम / V/s. Endurance Technologies Pvt. Ltd., No.K -228,MIDC Industrial Area, Waluj, Aurangabad- 431136. ……प्रत्यथी / Respondent PAN : AAACE7066P आयकर अपीऱ सं. / ITA No’s.958/PUN/2016 & 1694/PUN/2017 ननधधारण वषा / Assessment Years : 2011-12 & 2012-13 .......अपऩलधथी / Appellant DCIT, Circle 1, Aurangabad. बनधम / V/s. Endura…

DEPUTU COMMISSIONER OF INCOME-TAX vs. ENDURANCE TECHNOLOGIES PVT. LTD.,, AURANGABAD

Appeals are dismissed in above terms

ITA 958/PUN/2016[2011-12]Status: DisposedITAT Pune15 Jul 2022AY 2011-12

Bench: Shri S.S.Godara, Jm & Shri Dr. Dipak P. Ripote, Am आयकर अपीऱ सं. / Ita No. 989/Pn/2015 ननधधारण वषा / Assessment Year : 2010-11

For Appellant: Shri Nikhil Pathak & Abhay A. AvchatFor Respondent: Shri S. P. Walimbe
Section 143(3)Section 14ASection 154Section 43(5)Section 73(4)

…आयकर अपीऱीय अधिकरण “ ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI S.S.GODARA, JM AND SHRI DR. DIPAK P. RIPOTE, AM आयकर अपीऱ सं. / ITA No. 989/PN/2015 ननधधारण वषा / Assessment Year : 2010-11 .......अपऩलधथी / Appellant ACIT, Circle 1, Aurangabad. बनधम / V/s. Endurance Technologies Pvt. Ltd., No.K -228,MIDC Industrial Area, Waluj, Aurangabad- 431136. ……प्रत्यथी / Respondent PAN : AAACE7066P आयकर अपीऱ सं. / ITA No’s.958/PUN/2016 & 1694/PUN/2017 ननधधारण वषा / Assessment Years : 2011-12 & 2012-13 .......अपऩलधथी / Appellant DCIT, Circle 1, Aurangabad. बनधम / V/s. Endura…

ASSISTANT COMMISSIONER OF INCOME-TAX vs. ENDURANCE TECHNOLOGIES PVT. LTD.,, AURANGABAD

Appeals are dismissed in above terms

ITA 989/PUN/2015[2010-11]Status: DisposedITAT Pune15 Jul 2022AY 2010-11

Bench: Shri S.S.Godara, Jm & Shri Dr. Dipak P. Ripote, Am आयकर अपीऱ सं. / Ita No. 989/Pn/2015 ननधधारण वषा / Assessment Year : 2010-11

For Appellant: Shri Nikhil Pathak & Abhay A. AvchatFor Respondent: Shri S. P. Walimbe
Section 143(3)Section 14ASection 154Section 43(5)Section 73(4)

…आयकर अपीऱीय अधिकरण “ ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI S.S.GODARA, JM AND SHRI DR. DIPAK P. RIPOTE, AM आयकर अपीऱ सं. / ITA No. 989/PN/2015 ननधधारण वषा / Assessment Year : 2010-11 .......अपऩलधथी / Appellant ACIT, Circle 1, Aurangabad. बनधम / V/s. Endurance Technologies Pvt. Ltd., No.K -228,MIDC Industrial Area, Waluj, Aurangabad- 431136. ……प्रत्यथी / Respondent PAN : AAACE7066P आयकर अपीऱ सं. / ITA No’s.958/PUN/2016 & 1694/PUN/2017 ननधधारण वषा / Assessment Years : 2011-12 & 2012-13 .......अपऩलधथी / Appellant DCIT, Circle 1, Aurangabad. बनधम / V/s. Endura…

DR. KAMAL KUMAR SETHI,NEW DELHI vs. ACIT, CIRCLE- 61(1), NEW DELHI

In the result, the appeal of the assessee is partly allowed

ITA 4525/DEL/2018[2014-15]Status: DisposedITAT Delhi04 Jul 2022AY 2014-15

Bench: Shri N.K. Billaiya & Ms. Astha Chandraassessment Year: 2014-15

For Appellant: Shri Sidhant Arora, CAFor Respondent: Shri Anuj Garg, Sr. DR
Section 10(34)Section 14ASection 271(1)(c)Section 36(1)(iii)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C”: NEW DELHI BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER Assessment Year: 2014-15 Dr. Kamal Kumar Sethi, Vs. ACIT, Circle-61(1), 41, Uday Park, New Delhi, August Kranti Marg, New Delhi Pin 110 049 PAN AABPS2925H (Appellant) (Respondent) Assessee by: Shri Sidhant Arora, CA Department by: Shri Anuj Garg, Sr. DR Date of Hearing: 04.07.2022 Date of 04.07.2022 pronouncement O R D E R PER ASTHA CHANDRA The appeal by the assessee is directed against the order dated 27.04.2018 of the Ld. Commissioner of Income Tax (Appeals)-20, New…

DY. COMMISSIONER OF INCOME TAX , CENTRAL CIRCLE-2(1), HYDERABAD vs. INDU PROJECTS LIMITED , HYDERABAD

Appeals is dismissed"

ITA 2044/HYD/2018[2014-15]Status: DisposedITAT Hyderabad04 May 2021AY 2014-15

Bench: Shri S.S.Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri Md.Afzal, ARFor Respondent: Dr.Dipak R., DR
Section 143(3)Section 14A

…11.2017 :- 3 -: iii) ITAT Hyderabad in the case of M/s. TGV Projects & Investments (P) Ltd vs. Asstt. CIT in ITA No.846/Hyd/2016, dated 28.02.2017. iv) Hon'ble High Court of Punjab & Haryana in the case of Pr.CIT vs. Empire Package (P) Ltd reported in (2017) 81 Taxmann.com 108 (P&H HC) dated 12th January, 2016. 4. Having regard to the rival contentions and the material on record, we find that this issue is covered in favour of the assessee by the decision of the Hon'ble Delhi High Court (Supra), wherein it has been clearly held that the disallowance u/s 14A cannot exceed the exempt income earned by the assessee.…

M/S HARYANA STATE INDUSTRIAL & INFRASTRUCTURE DEVELOPMENT CORPN.,,PANCHKULA vs. ACIT,, PANCHKULA

In the result, all the above appeals of the assessee are

ITA 275/CHANDI/2020[2006-07]Status: DisposedITAT Chandigarh04 Mar 2021AY 2006-07

Bench: The Itat. That In The First Round The Itat Had Held The Provisions Of Section 14A Of The Act, For The Purposes Of Disallowing Expenses Relating To Exempt Income, Applicable In The Facts Of The Present Cases On Noting That The Assessee Had Earned Exempt Income In The Form

For Appellant: Shri A.K. Jindal, CAFor Respondent: Smt.Meenakshi Vohra, Addl.CIT
Section 14ASection 250(6)

…आयकर अपील"य अ"धकरण, च"डीगढ़ "यायपीठ “ए”, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH ‘A’, CHANDIGARH "ीमती "दवा "संह, "या"यक सद"य एवं, एवं "ीमती अ"नपूणा" गु"ता, लेखा सद"य BEFORE: SMT.DIVA SINGH, JUDICAL MEMBER AND SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER आयकर अपील सं./ ITA Nos.275 to 279/Chd/2020 "नधा"रण वष" / Assessment Years : 2006-07 to 2010-11 M/s Haryana State Industrial बनाम The A.C.I.T., and Infrastructure Panchkula Circle, Development Corporation Panchkula. Ltd., C-13-14, Sector 6, Panchkula. "थायी लेखा सं./PAN NO: AAACH4114R अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee…

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…

DCIT CEN CIR 8(3), MUMBAI vs. JSW ENERGY LTD, MUMBAI

The appeal stands partly allowed in terms of our above order

ITA 2452/MUM/2017[2011-12]Status: DisposedITAT Mumbai07 Nov 2019AY 2011-12

Bench: Hon’Ble Shri Pawan Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: S/Shri Rishabh Shah & Rakesh Joshi- Ld. ARsFor Respondent: Shri Akhtar H.Ansari- Ld.DR
Section 115JSection 14ASection 92C

…P. Ltd. Hon’ble Delhi High Court 111 DTR 158 2. Cheminvest Ltd Vs CIT Hon’ble Delhi High Court 378 ITR 33 3. PCIT Vs IL&FS Energy Dev. Co. Hon’ble Delhi High Court 84 Taxmann.com 186 Ltd. 4. PCIT Vs Empire Package Pvt. Ltd. Hon’ble Punjab & Haryana High Court 81 Taxmann.com 108 5. CIT Vs Lakhani Marketing Inc. Hon’ble Punjab & Haryana High Court 2015 4 ITR-OL 246 6. CIT Vs Hero Cycles Ltd Hon’ble Punjab & Haryana High Court 323 ITR 518 7. CIT Vs. Winsome Textiles Ind. Ltd. Hon’ble Punjab & Haryana High Court 319 ITR 204 8. CIT Vs Corrtech Energy Pvt Ltd Hon’ble Gujarat High Court 223 Taxmann.com 130 The revenue i…

ACIT CIR 7(3)(1), MUMBAI vs. ESSEL INFRAPROJECTS LTD, MUMBAI

ITA 6050/MUM/2018[2013-14]Status: DisposedITAT Mumbai20 Sept 2019AY 2013-14

Bench: Shri Ravish Sood & Shri N.K. Pradhanacit, Circle-7(3)(1) M/S Essel Infraprojects Ltd. Room No. 142, G, 135, Continental Building , 1St Floor, Aayakar Bhavan, Dr.Annie Besant Road, Worli, Vs. M.K. Road, Churchgate, Mumbai – 4000018 Mumbai – 400020 Pan – Aaacp6095M (Appellant) (Respondent)

For Appellant: Shri Manjunatha Swamy, D.RFor Respondent: None
Section 143(1)Section 143(2)Section 143(3)Section 14A

…P a g e | 1 ITA No. 6050/Mum/2018 A.Y. 2013-14 ACIT, Circle-7(3)(1) Vs. M/s Essel Infraprojects Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL “E” Bench, Mumbai Before Shri Ravish Sood, Judicial Member and Shri N.K. Pradhan, Accountant Member ACIT, Circle-7(3)(1) M/s Essel Infraprojects Ltd. Room No. 142, G, 135, Continental Building , 1st Floor, Aayakar Bhavan, Dr.Annie Besant Road, Worli, Vs. M.K. Road, Churchgate, Mumbai – 4000018 Mumbai – 400020 PAN – AAACP6095M (Appellant) (Respondent) Appellant by: Shri Manjunatha Swamy, D.R Respondent by: None Date of Hearing: 16.09.2019 Date of Pronouncement: 20.09.2019…

ACIT 13(2)(1), MUMBAI vs. SODEXO FOOD SOLUTIONS INDIA P. LTD, MUMBAI

Appeal stand partly allowed for statistical purposes

ITA 5781/MUM/2016[2011-12]Status: DisposedITAT Mumbai03 Oct 2018AY 2011-12

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No.5781/Mum/2016 (िनधा"रण वष" / Assessment Year: 2011-12) Assistant Commissioner Of Sodexo Food Solutions India Income Tax-13(2)(1) Private Limited बनाम/ 1Stfloor, Gemstar Commercial Complex Room No.146, 1St Floor Vs. Ramchandra Lane Extension Aaykar Bhavan, M.K.Road Kanchpada, Malad(W) Mumbai -400 020 Mumbai-400 064 "थायी लेखा सं./Pan : Aaacr-2547-Q (अपीलाथ"/Appellant) (""थ" / Respondent) : & आयकर अपील सं./I.T.A. No.5707/Mum/2016 (िनधा"रणवष" / Assessment Year: 2011-12) Sodexo Food Solutions India Assistant Commissioner Of Private Limited Income Tax-13(2)(1) बनाम/ 1Stfloor, Gemstar Commercial Complex Room No.146, 1St Floor Ramchandra Lane Extension Vs. Aaykar Bhavan, M.K.Road Kanchpada, Malad(W) Mumbai -400 020 Mumbai-400 064 "थायी लेखा सं./Pan : Aaacr-2547-Q (अपीलाथ"/Appellant) (""थ" / Respondent) :

For Appellant: Nimesh Vora, Ld. ARFor Respondent: Rignesh Das, Ld. JCIT-DR
Section 143(3)Section 2(24)(x)Section 36(1)(va)Section 37(1)

…P. Ltd. Hon’ble Delhi High Court 111 DTR 158 4. Cheminvest Ltd Vs CIT Hon’ble Delhi High Court 378 ITR 33 5. PCIT Vs IL&FS Energy Dev. Co. Hon’ble Delhi High Court 84 Taxmann.com 186 Ltd. 6. PCIT Vs Empire Package Pvt. Ltd. Hon’ble Punjab & Haryana High Court 81 Taxmann.com 108 7. CIT Vs Lakhani Marketing Inc. Hon’ble Punjab & Haryana High Court 2015 4 ITR-OL 246 8. CIT Vs Hero Cycles Ltd Hon’ble Punjab & Haryana High Court 323 ITR 518 9. CIT Vs. Winsome Textiles Ind. Ltd. Hon’ble Punjab & Haryana High Court 319 ITR 204 10. CIT Vs Corrtech Energy Pvt Ltd Hon’ble Gujarat High Court 223 Taxmann.com 130 The revenue…

SODEXO FOOD SOLUTIONS INDIA P .LTD,MUMBAI vs. ADDL CIT RG 8(3), MUMBAI

Appeal stand partly allowed for statistical purposes

ITA 5707/MUM/2016[2011-12]Status: DisposedITAT Mumbai03 Oct 2018AY 2011-12

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No.5781/Mum/2016 (िनधा"रण वष" / Assessment Year: 2011-12) Assistant Commissioner Of Sodexo Food Solutions India Income Tax-13(2)(1) Private Limited बनाम/ 1Stfloor, Gemstar Commercial Complex Room No.146, 1St Floor Vs. Ramchandra Lane Extension Aaykar Bhavan, M.K.Road Kanchpada, Malad(W) Mumbai -400 020 Mumbai-400 064 "थायी लेखा सं./Pan : Aaacr-2547-Q (अपीलाथ"/Appellant) (""थ" / Respondent) : & आयकर अपील सं./I.T.A. No.5707/Mum/2016 (िनधा"रणवष" / Assessment Year: 2011-12) Sodexo Food Solutions India Assistant Commissioner Of Private Limited Income Tax-13(2)(1) बनाम/ 1Stfloor, Gemstar Commercial Complex Room No.146, 1St Floor Ramchandra Lane Extension Vs. Aaykar Bhavan, M.K.Road Kanchpada, Malad(W) Mumbai -400 020 Mumbai-400 064 "थायी लेखा सं./Pan : Aaacr-2547-Q (अपीलाथ"/Appellant) (""थ" / Respondent) :

For Appellant: Nimesh Vora, Ld. ARFor Respondent: Rignesh Das, Ld. JCIT-DR
Section 143(3)Section 2(24)(x)Section 36(1)(va)Section 37(1)

…P. Ltd. Hon’ble Delhi High Court 111 DTR 158 4. Cheminvest Ltd Vs CIT Hon’ble Delhi High Court 378 ITR 33 5. PCIT Vs IL&FS Energy Dev. Co. Hon’ble Delhi High Court 84 Taxmann.com 186 Ltd. 6. PCIT Vs Empire Package Pvt. Ltd. Hon’ble Punjab & Haryana High Court 81 Taxmann.com 108 7. CIT Vs Lakhani Marketing Inc. Hon’ble Punjab & Haryana High Court 2015 4 ITR-OL 246 8. CIT Vs Hero Cycles Ltd Hon’ble Punjab & Haryana High Court 323 ITR 518 9. CIT Vs. Winsome Textiles Ind. Ltd. Hon’ble Punjab & Haryana High Court 319 ITR 204 10. CIT Vs Corrtech Energy Pvt Ltd Hon’ble Gujarat High Court 223 Taxmann.com 130 The revenue…

DCIT 10(2)(2), MUMBAI vs. MIRC ELECTRONICS PRIVATE LTD, MUMBAI

In the result, the appeal Revenue is dismissed

ITA 3845/MUM/2018[2013-14]Status: DisposedITAT Mumbai10 Aug 2018AY 2013-14

Bench: Shri Joginder Singh & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.3845 & 3846/Mum/2018 (नििाारण वर्ा / Assessment Year : 2013-14 & 2014-15) बिाम/ Dcit-10(2)(2) Mirc Electronics Room No. 216-A, 2Nd Floor Limited, G-1, Aayakar Bhavan, M K Road Onida House, V. Mumbai-400020 Mahakali Caves Road, Midc, Mumbai-400093 स्थायी ऱेखा सं./ Pan : Aaacm8055A (अपीऱाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri. Satish Chandra Rajore Assessee By : Shri Dharmendra Singh सुनवाई की तारीख /Date Of Hearing : 10.08.2018 घोषणा की तारीख /Date Of Pronouncement : 10.08.2018 आदेश / O R D E R Per Bench: These Two Appeals, Filed By Revenue, Being Ita No. 3845 & 3846/Mum/2018 For Assessment Year 2013-14 & 2014-15 Respectively , Are Directed Against Separate Appellate Order(S) Both Dated 27.03.2018 Passed By Learned Commissioner Of Income Tax (Appeals)-17, Mumbai (Hereinafter Called “The Cit(A)”), For Assessment Year 2013-14 & 2014-15 Respectively , The Appellate Proceedings Had Arisen Before Learned Cit(A) From Separate Assessment Order(S) Dated 28.03.2016 & 29.12.2016 Respectively Passed By Learned Assessing Officer (Hereinafter Called “The Ao”) U/S 143(3) Of The Income-Tax Act

For Appellant: Shri Dharmendra SinghFor Respondent: Shri. Satish Chandra Rajore
Section 10(34)Section 143(3)Section 14A

…आयकर अपीऱीय अधिकरण “A” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI JOGINDER SINGH, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपीऱ सं./I.T.A. No.3845 & 3846/Mum/2018 (नििाारण वर्ा / Assessment Year : 2013-14 & 2014-15) बिाम/ DCIT-10(2)(2) MIRC Electronics Room No. 216-A, 2nd Floor Limited, G-1, Aayakar Bhavan, M K Road Onida House, v. Mumbai-400020 Mahakali Caves Road, MIDC, Mumbai-400093 स्थायी ऱेखा सं./ PAN : AAACM8055A (अपीऱाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue by: Shri. Satish Chandra Rajore Assessee by : Shri Dharmendra Singh सुनव…

SODEXO FOOD SOLUTIONS INDIA P LTD,MUMBAI vs. DCIT RG 8(3), MUMBAI

In the result, the appeal of the assessee is allowed

ITA 304/MUM/2014[2002-03]Status: DisposedITAT Mumbai08 Aug 2018AY 2002-03

Bench: Shri Joginder Singh, Jm & Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./I.T.A. Nos.304 & 305/Mum/2014 (िनधा"रणवष" / Assessment Years: 2002-03 & 2003-04) Sodexo Food Solutions India Deputy Commissioner Of Income Private Limited Tax Range-8(3) (Formerly Known As Radhakrishna Hospitality 2Nd Floor, Aaykar Bhavan बनाम/ Services Private Limited) M.K.Road, Mumbai -400 020 Gemstar Commercial Complex Vs. 1St Floor, Ramchandra Lane Extn. Kanchpada, Malad(W) Mumbai-400 064 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacr-2547-Q (अपीलाथ"/Appellant) (""थ" / Respondent) : & आयकरअपीलसं./I.T.A. No.7042/Mum/2012 (िनधा"रणवष" / Assessment Year: 2009-10) Sodexo Food Solutions India Assistant Commissioner Of Private Limited Income Tax -8(3) (Formerly Known As Radhakrishna Hospitality Room No.217, 2Nd Floor बनाम/ Services Private Limited) Aaykar Bhavan, M.K.Road Gemstar Commercial Complex Vs. 1St Floor, Ramchandra Lane Extn. Mumbai -400 020 Kanchpada, Malad(W) Mumbai-400 064 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacr-2547-Q (अपीलाथ"/Appellant) (""थ" / Respondent) : & आयकरअपीलसं./I.T.A. No.6864/Mum/2012 (िनधा"रणवष" / Assessment Year: 2009-10) Assistant Commissioner Of Sodexo Food Solutions India Private Limited Income Tax -8(3) बनाम/ (Formerly Known As Radhakrishna Hospitality Room No.217, 2Nd Floor Services Private Limited) Vs. Aaykar Bhavan, M.K.Road Gemstar Commercial Complex 1St Floor, Ramchandra Lane Extn.

For Appellant: J.D.Mistry, Ld.ARFor Respondent: V.Justin, Ld. DR
Section 143(3)Section 254

…P. Ltd. Hon’ble Delhi High Court 111 DTR 158 2. Cheminvest Ltd Vs CIT Hon’ble Delhi High Court 378 ITR 33 3. PCIT Vs IL&FS Energy Dev. Co. Hon’ble Delhi High Court 84 Taxmann.com 186 Ltd. 4. PCIT Vs Empire Package Pvt. Ltd. Hon’ble Punjab & Haryana High Court 81 Taxmann.com 108 5. CIT Vs Lakhani Marketing Inc. Hon’ble Punjab & Haryana High Court 2015 4 ITR-OL 246 6. CIT Vs Hero Cycles Ltd Hon’ble Punjab & Haryana High Court 323 ITR 518 7. CIT Vs. Winsome Textiles Ind. Ltd. Hon’ble Punjab & Haryana High Court 319 ITR 204 8. CIT Vs Corrtech Energy Pvt Ltd Hon’ble Gujarat High Court 223 Taxmann.com 130 The revenue i…

SODEXO FOOD SOLUTIONS INDIA P.LTD ( FORMELRY KNWONA S RADHAKRISHNA HOSPIALALITY SERVICES P.LTD),MUMBAI vs. ASST CIT 8(3), MUMBAI

In the result, the appeal of the assessee is allowed

ITA 7042/MUM/2012[2009-10]Status: DisposedITAT Mumbai08 Aug 2018AY 2009-10

Bench: Shri Joginder Singh, Jm & Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./I.T.A. Nos.304 & 305/Mum/2014 (िनधा"रणवष" / Assessment Years: 2002-03 & 2003-04) Sodexo Food Solutions India Deputy Commissioner Of Income Private Limited Tax Range-8(3) (Formerly Known As Radhakrishna Hospitality 2Nd Floor, Aaykar Bhavan बनाम/ Services Private Limited) M.K.Road, Mumbai -400 020 Gemstar Commercial Complex Vs. 1St Floor, Ramchandra Lane Extn. Kanchpada, Malad(W) Mumbai-400 064 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacr-2547-Q (अपीलाथ"/Appellant) (""थ" / Respondent) : & आयकरअपीलसं./I.T.A. No.7042/Mum/2012 (िनधा"रणवष" / Assessment Year: 2009-10) Sodexo Food Solutions India Assistant Commissioner Of Private Limited Income Tax -8(3) (Formerly Known As Radhakrishna Hospitality Room No.217, 2Nd Floor बनाम/ Services Private Limited) Aaykar Bhavan, M.K.Road Gemstar Commercial Complex Vs. 1St Floor, Ramchandra Lane Extn. Mumbai -400 020 Kanchpada, Malad(W) Mumbai-400 064 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacr-2547-Q (अपीलाथ"/Appellant) (""थ" / Respondent) : & आयकरअपीलसं./I.T.A. No.6864/Mum/2012 (िनधा"रणवष" / Assessment Year: 2009-10) Assistant Commissioner Of Sodexo Food Solutions India Private Limited Income Tax -8(3) बनाम/ (Formerly Known As Radhakrishna Hospitality Room No.217, 2Nd Floor Services Private Limited) Vs. Aaykar Bhavan, M.K.Road Gemstar Commercial Complex 1St Floor, Ramchandra Lane Extn.

For Appellant: J.D.Mistry, Ld.ARFor Respondent: V.Justin, Ld. DR
Section 143(3)Section 254

…P. Ltd. Hon’ble Delhi High Court 111 DTR 158 2. Cheminvest Ltd Vs CIT Hon’ble Delhi High Court 378 ITR 33 3. PCIT Vs IL&FS Energy Dev. Co. Hon’ble Delhi High Court 84 Taxmann.com 186 Ltd. 4. PCIT Vs Empire Package Pvt. Ltd. Hon’ble Punjab & Haryana High Court 81 Taxmann.com 108 5. CIT Vs Lakhani Marketing Inc. Hon’ble Punjab & Haryana High Court 2015 4 ITR-OL 246 6. CIT Vs Hero Cycles Ltd Hon’ble Punjab & Haryana High Court 323 ITR 518 7. CIT Vs. Winsome Textiles Ind. Ltd. Hon’ble Punjab & Haryana High Court 319 ITR 204 8. CIT Vs Corrtech Energy Pvt Ltd Hon’ble Gujarat High Court 223 Taxmann.com 130 The revenue i…

ACIT 8(3), MUMBAI vs. SODEXO FOOD SOLUTIONS INDIA P.LTD ( FORMERLY KNOWN AS RADHAKRISHNA HOSPITALITY SERVICES P.LTD)), MUMBAI

In the result, the appeal of the assessee is allowed

ITA 6864/MUM/2012[2009-10]Status: DisposedITAT Mumbai08 Aug 2018AY 2009-10

Bench: Shri Joginder Singh, Jm & Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./I.T.A. Nos.304 & 305/Mum/2014 (िनधा"रणवष" / Assessment Years: 2002-03 & 2003-04) Sodexo Food Solutions India Deputy Commissioner Of Income Private Limited Tax Range-8(3) (Formerly Known As Radhakrishna Hospitality 2Nd Floor, Aaykar Bhavan बनाम/ Services Private Limited) M.K.Road, Mumbai -400 020 Gemstar Commercial Complex Vs. 1St Floor, Ramchandra Lane Extn. Kanchpada, Malad(W) Mumbai-400 064 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacr-2547-Q (अपीलाथ"/Appellant) (""थ" / Respondent) : & आयकरअपीलसं./I.T.A. No.7042/Mum/2012 (िनधा"रणवष" / Assessment Year: 2009-10) Sodexo Food Solutions India Assistant Commissioner Of Private Limited Income Tax -8(3) (Formerly Known As Radhakrishna Hospitality Room No.217, 2Nd Floor बनाम/ Services Private Limited) Aaykar Bhavan, M.K.Road Gemstar Commercial Complex Vs. 1St Floor, Ramchandra Lane Extn. Mumbai -400 020 Kanchpada, Malad(W) Mumbai-400 064 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacr-2547-Q (अपीलाथ"/Appellant) (""थ" / Respondent) : & आयकरअपीलसं./I.T.A. No.6864/Mum/2012 (िनधा"रणवष" / Assessment Year: 2009-10) Assistant Commissioner Of Sodexo Food Solutions India Private Limited Income Tax -8(3) बनाम/ (Formerly Known As Radhakrishna Hospitality Room No.217, 2Nd Floor Services Private Limited) Vs. Aaykar Bhavan, M.K.Road Gemstar Commercial Complex 1St Floor, Ramchandra Lane Extn.

For Appellant: J.D.Mistry, Ld.ARFor Respondent: V.Justin, Ld. DR
Section 143(3)Section 254

…P. Ltd. Hon’ble Delhi High Court 111 DTR 158 2. Cheminvest Ltd Vs CIT Hon’ble Delhi High Court 378 ITR 33 3. PCIT Vs IL&FS Energy Dev. Co. Hon’ble Delhi High Court 84 Taxmann.com 186 Ltd. 4. PCIT Vs Empire Package Pvt. Ltd. Hon’ble Punjab & Haryana High Court 81 Taxmann.com 108 5. CIT Vs Lakhani Marketing Inc. Hon’ble Punjab & Haryana High Court 2015 4 ITR-OL 246 6. CIT Vs Hero Cycles Ltd Hon’ble Punjab & Haryana High Court 323 ITR 518 7. CIT Vs. Winsome Textiles Ind. Ltd. Hon’ble Punjab & Haryana High Court 319 ITR 204 8. CIT Vs Corrtech Energy Pvt Ltd Hon’ble Gujarat High Court 223 Taxmann.com 130 The revenue i…

HI CHOICE PROCESSORS PVT.LTD.,,SURAT vs. THE DY. CIT, CIRCLE-1,, SURAT

In the result, the appeal of the assessee is partly allowed

ITA 2922/AHD/2015[2011-12]Status: DisposedITAT Surat05 Jun 2018AY 2011-12

Bench: Shri C.M.Garg & Shri O.P.Meenaआ.अ.सं./I.T.A No.2922/Ahd/2015/Srt िनधा"रण वष"/A.Y.:2011-12 M/S. Hi Choice Processors Pvt. Vs. Deputy Commissioner Of Ltd. , 264 Gidc, Sachin Surat Income-Tax, Central Pan: Aaach 7062E Circle1, Surat अपीलाथ" Appellant ""यथ"/Respondent

Section 143Section 14A

…Hi Choice Processors Pvt. Ltd. v. DCIT-Cen-1 Surat /I.T.A. No.2922 /Ahd/2015/SRT/A.Y.11-12 Page 1 of 6 आयकर अपीलीय अिधकरण,सुरत "यायपीठ, सु-रत IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT "ी सी.एम.गग", "याियक सद"य तथा "ी ओ.पी.मीना, लेखा सद"य के सम" BEFORE SHRI C.M.GARG, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER आ.अ.सं./I.T.A No.2922/Ahd/2015/SRT िनधा"रण वष"/A.Y.:2011-12 M/s. Hi choice Processors Pvt. Vs. Deputy Commissioner of Ltd. , 264 GIDC, Sachin Surat Income-Tax, Central PAN: AAACH 7062E Circle1, Surat अपीलाथ" Appellant ""यथ"/Respondent Shri Rasesh Shah, CA िनधा"रती क" ओर से /Assessee…

DCIT CIT 6(3), MUMBAI vs. MAHINDRA UGINE STEEL CO. LTD, MUMBAI

Appeal stands dismissed

ITA 6659/MUM/2014[2009-10]Status: DisposedITAT Mumbai11 Apr 2018AY 2009-10

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No.6659/Mum/2014 (िनधा"रण वष" / Assessment Year: 2009-10) Deputy Commissioner Of Income Tax Mahindra Cie Automotive Limited Circle-7(2)(1) (The Merged Entity Of Mahindra Ugine Steel Co.Ltd) 74,Ganesh Apartment Room No.338,3Rd Floor बनाम/ Opp.Sitladevi Temple Aaykar Bhavan,M.K.Road Vs. Lady Jamshedji Road, Mahim Mumbai-400 020 Mumbai-400 016 "थायी लेखा सं./जीआइआर सं./Pan/Gir No.Aaacm-4998-G/Aabcm-6632-J (अपीलाथ" /Appellant) (""थ" / Respondent) : & Cross Objection No.96/Mum/2016 (िनधा"रण वष" / Assessment Year: 2009-10) Mahindra Cie Automotive Limited Assistant Commissioner Of (The Merged Entity Of Mahindra Ugine Steel Co.Ltd) Income Tax Range-6(3) बनाम/ Mahindra Towers,1St Floor Room No.573,5Th Floor Vs. Dr.G.M.Bhosale Marg, Worli Aaykar Bhavan, M.K.Road Mumbai-400 018 Mumbai-400 020 "थायी लेखा सं./जीआइआर सं./Pan/Gir No.Aabcm-6632-J/Aaacm-4998-G (अपीलाथ" /Appellant) (""थ" / Respondent) :

For Appellant: H.P.Mahajani & Prasad Bapat,Ld.AR’sFor Respondent: Saurabh Kumar Rai, Ld.DR
Section 143(3)Section 251(1)(a)Section 36Section 36(1)(iii)

…in CIT v. Holcim India (P.) Ltd. [2015 57 Taxmann.com 28] (iv) Hon’ble Delhi High Court in PCIT Vs. IL&FS Energy Development Co. Ltd. [84 Taxmann.com 186 dated 16/08/2017] (v) Hon’ble Punjab & Haryana High Court in PCIT Vs Empire Package Private Limited [2017 81 Taxmann.com 108] ITA No.6659/Mum/2014 &Co.No.96/Mum/2016 Mahindra Ugine Steel Co.Ltd Assessment Year 2009-10 Therefore, without delving much deeper into the issue, we restrict the impugned expenses disallowance u/s 14A to Rs.12,355/-, being exempt income earned by the assessee. Ground No. 4 of assessee’s cross objection stands partly allowed. Accordingly…

84 Taxmann.com 186 Ltd. 4. PCIT v. Empire Package Pvt. Ltd. Hon’ble Punjab & Haryana High Court (81 Taxmann.com 108) — Cited in 18 Judgments | BharatTax