ACIT v. M/s Vistas RRB (India) Ltd.

92 ITD 1Income Tax Appellate Tribunal2005#18419 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2008 to 2024.

Judgments citing ACIT v. M/s Vistas RRB (India) Ltd.

Bhanuprasad Maganlal Patel, Ahmedabad vs. ACIT, Circle-3(3), Ahmedabad

In the result, the appeal filed by the Assessee is hereby dismissed

ITA 7/AHD/2019[2015-16]Status: DisposedITAT Ahmedabad12 Jan 2024AY 2015-16

Bench: Smt. Annapurna Gupta (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)

Section 143(3)Section 54F

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH Before: Smt. Annapurna Gupta, Accountant Member And Shri T.R. Senthil Kumar, Judicial Member Assessment Year 2015-16 Bhanuprasad Maganlal The Dy. CIT, Patel, Circle-3(3), 30, Manikamal Soc-1, Vs Ahmedabad Nr. Surdhara Cross Road, (Respondent) Thaltej, Ahmedabad-380054 PAN: ABVPP8960A (Appellant) Assessee Represented: Shri S. N. Divatia, A.R. Revenue Represented: Ms. Saumya Pandey Jain, Sr.D.R. Date of hearing : 17-10-2023 Date of pronouncement : 12-01-2024 आदेश/ORDER PER : T.R. SENTHIL KUMAR, JUDICIAL MEMBER:- This appeal is filed by the Assessee…

DCIT (Ltu), New Delhi vs. M/S Whirlpool of India Ltd., Gurgaon

The appeals of the Revenue are dismissed

ITA 1849/DEL/2010[2002-03]Status: DisposedITAT Delhi20 Feb 2017AY 2002-03

Bench: Shri N. K. Saini & Ms Suchitra Kamble

Section 14ASection 36(1)

…ion 14A does not envisage disallowance to any ad-hoc or an estimated expenditure. It is only en expenditure actually incurred for earning an income exempt from tax that would be disallowed u/s 14A. Reliance of the Ld. AR in case of Maruti Udhyog Ltd. Vs. DCIT 92 ITD 119 & ACIT Vs. Eicher Ltd. 101 TTJ 369 Delhi wherein it was held that the word incurred as used in Section 14A clearly indicates that it must be shown as a fact that some expenditure was in-fact incurred by the assessee to produce exempt income. The register did not empowering the A.O to make an arbitrary estimate of expenditure and disallow the same.…

DCIT (Ltu), New Delhi vs. M/S Whirlpool of India Ltd., New Delhi

The appeals of the Revenue are dismissed

ITA 2285/DEL/2009[2001-02]Status: DisposedITAT Delhi20 Feb 2017AY 2001-02

Bench: Shri N. K. Saini & Ms Suchitra Kamble

Section 14ASection 36(1)

…ion 14A does not envisage disallowance to any ad-hoc or an estimated expenditure. It is only en expenditure actually incurred for earning an income exempt from tax that would be disallowed u/s 14A. Reliance of the Ld. AR in case of Maruti Udhyog Ltd. Vs. DCIT 92 ITD 119 & ACIT Vs. Eicher Ltd. 101 TTJ 369 Delhi wherein it was held that the word incurred as used in Section 14A clearly indicates that it must be shown as a fact that some expenditure was in-fact incurred by the assessee to produce exempt income. The register did not empowering the A.O to make an arbitrary estimate of expenditure and disallow the same.…

Commissioner of Income Tax V vs. P.M.Electronics Ltd

ITA - 475 / 2007HC Delhi03 Nov 2008
Section 1Section 139Section 143(1)(A)Section 143(2)Section 2(24)(x)Section 260ASection 36(1)Section 36(1)(va)Section 43Section 43B

…for furnishing the return of income under sub-Section 1 of Section 139. 2. The Revenue being aggrieved by the impugned judgment on account of the fact that the Tribunal, based on its own decision in the case of ACIT v. M/s Vistas RRB (India) Ltd: (2005)92 ITD 1 Delhi, has taken the view that the amendment brought about in Section 43B by virtue of Finance Act, 2003 was curative in nature and hence applicable retrospectively. In other words, the Tribunal held that the assessee would be eligible for deduction in respect of such payments made before the due date of filing of return. The Revenue has con…

The Commissioner of Income Tax-V vs. P M Electronics Ltd

ITA/475/2007HC Delhi03 Nov 2008
Section 1Section 139Section 143(1)(A)Section 143(2)Section 2(24)(x)Section 260ASection 36(1)Section 36(1)(va)Section 43Section 43B

…for furnishing the return of income under sub-Section 1 of Section 139. 2. The Revenue being aggrieved by the impugned judgment on account of the fact that the Tribunal, based on its own decision in the case of ACIT v. M/s Vistas RRB (India) Ltd: (2005)92 ITD 1 Delhi, has taken the view that the amendment brought about in Section 43B by virtue of Finance Act, 2003 was curative in nature and hence applicable retrospectively. In other words, the Tribunal held that the assessee would be eligible for deduction in respect of such payments made before the due date of filing of return. The Revenue has con…