ACIT v. SIL Investment Ltd.

26 Taxmann.com 78High Court#4420 most cited

What is ACIT v. SIL Investment Ltd. authority for?

An Assessing Officer cannot disallow expenses under section 14A by merely applying Rule 8D(2)(iii) without bringing any evidence on record to establish that expenditure was actually incurred by the assessee for earning exempt income.

27

judgments rely on this decision, according to BharatTax’s citation analysis of 366,421 Indian tax judgments — from 2015 to 2024.

Also referred to as

ACIT v. SIL Investment Ltd. · section 14A · Rule 8D · exempt income · expenditure incurred · disallowance · evidence on record · AO · assessee

Also reported as

26 Taxmann 78

Issues it is cited on

r&d expendituredisallowance under section 40(a)(ia)section 32(1)(iia)weighted deductionsection 35(2ab)section 194hadditional depreciationroyalty incomesection 14a(2)right to receiverule of consistencyput to use

Judgments citing ACIT v. SIL Investment Ltd.

DCIT (Ltu) 2, Mumbai vs. Asian Paints Ltd, Mumbai

In the result, the appeal by the Revenue is partly allowed for statistical purposes

ITA 2959/MUM/2019[2015-16]Status: DisposedITAT Mumbai08 Mar 2024AY 2015-16

Bench: Shri Prashant Maharishi & Shri Sandeep Singh Karhail

For Appellant: Shri Fenil Bhatt a/wFor Respondent: Shri Vachashpati Tripathi
Section 10Section 142(1)Section 143(2)Section 143(3)Section 14ASection 250Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA no.1673/Mum./2019 (Assessment Year : 2015–16) Asian Paints Ltd. Asian Paints House ……………. Appellant 6A, Shanti Nagar, Santacruz (East) Mumbai 400 055 PAN – AAACA3622K v/s Dy. Commissioner of Income Tax ……………. Respondent Large Taxpayer Unit, Mumbai ITA no.2959/Mum./2019 (Assessment Year : 2015–16) Dy. Commissioner of Income Tax ……………. Appellant Large Taxpayer Unit-2, Mumbai v/s Asian Paints Ltd. Asian Paints House ……………. Respondent 6A, Shanti Nagar, Sant…

Asian Paints Limited, Mumbai vs. Dy. CIT Ltu, Mumbai

In the result, the appeal by the Revenue is partly allowed for statistical purposes

ITA 1673/MUM/2019[2015-16]Status: DisposedITAT Mumbai08 Mar 2024AY 2015-16

Bench: Shri Prashant Maharishi & Shri Sandeep Singh Karhail

For Appellant: Shri Fenil Bhatt a/wFor Respondent: Shri Vachashpati Tripathi
Section 10Section 142(1)Section 143(2)Section 143(3)Section 14ASection 250Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA no.1673/Mum./2019 (Assessment Year : 2015–16) Asian Paints Ltd. Asian Paints House ……………. Appellant 6A, Shanti Nagar, Santacruz (East) Mumbai 400 055 PAN – AAACA3622K v/s Dy. Commissioner of Income Tax ……………. Respondent Large Taxpayer Unit, Mumbai ITA no.2959/Mum./2019 (Assessment Year : 2015–16) Dy. Commissioner of Income Tax ……………. Appellant Large Taxpayer Unit-2, Mumbai v/s Asian Paints Ltd. Asian Paints House ……………. Respondent 6A, Shanti Nagar, Sant…

Asian Paints Ltd, Mumbai vs. Asst CIT (Ltu) 2, Mumbai

The appeal is dismissed holding that the learned CIT appeal is correct in allowing

ITA 269/MUM/2018[2014-15]Status: DisposedITAT Mumbai06 Mar 2024AY 2014-15

Bench: Shri Prashant Maharishi & Shri Sandeep Singh Karhail

For Appellant: Shri Madhur AgrawalFor Respondent: Shri Vachashpati Tripathi
Section 10(34)Section 142(1)Section 143(2)Section 143(3)Section 144C(3)Section 14ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA no.269/Mum./2018 (Assessment Year : 2014-15) Asian Paints Ltd. Asian Paints House 6A, Shanti Nagar, Santacruz (East) Mumbai 400 055 PAN – AAACA3622K Appellant v/s Asstt. Commissioner of Income Tax Large Taxpayer Unit-2, Mumbai Respondent ITA no.840/Mum./2018 (Assessment Year : 2014-15) Asstt. Commissioner of Income Tax Large Taxpayer Unit-2, Mumbai Appellant v/s Asian Paints Ltd. Asian Paints House 6A, Shanti Nagar, Santacruz (East) Mumbai 400 055 PAN – AAACA…

Asian Paints Ltd, Mumbai vs. Addl CIT Ltu, Mumbai

In the result, appeal filed by the Revenue is dismissed

ITA 655/MUM/2017[2011-12]Status: DisposedITAT Mumbai28 Jul 2022AY 2011-12

Bench: Shri Amit Shukla, Hon'Ble & Shri S. Rifaur Rahman, Hon'Blem/S. Asian Paints Ltd., V. Addl. Cit – Ltu – 2 6A, Shantinagar 29Th Floor, World Trade Centre Santacruz (East) Cuffe Parade, Mumbai - 400005 Mumbai – 400055 Pan: Aaaca3622K (Appellant) (Respondent) Addl. Cit – Ltu – 2 V. M/S. Asian Paints Ltd., Centre-1, 29Th Floor 6A, Shantinagar World Trade Centre Santacruz (East) Cuffe Parade, Mumbai - 400005 Mumbai – 400055 Pan: Aaaca3622K (Appellant) (Respondent)

For Appellant: Shri Madhur AgarwalFor Respondent: Shri S.K. Das
Section 115OSection 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER M/s. Asian Paints Ltd., v. Addl. CIT – LTU – 2 6A, Shantinagar 29th Floor, World Trade Centre Santacruz (East) Cuffe Parade, Mumbai - 400005 Mumbai – 400055 PAN: AAACA3622K (Appellant) (Respondent) Addl. CIT – LTU – 2 v. M/s. Asian Paints Ltd., Centre-1, 29th Floor 6A, Shantinagar World Trade Centre Santacruz (East) Cuffe Parade, Mumbai - 400005 Mumbai – 400055 PAN: AAACA3622K (Appellant) (Respondent) Assessee by : Shri Madhur Agarwal Department by : Shri S.…

The Dy. CIT, Gandhinagar Circle, Gandhinagar vs. M/S. Kalparatru Power Transmission Limited, Gandhinagar

Appeal of the assessee is dismissed

ITA 2853/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad06 Jul 2022AY 2012-13
For Appellant: Shri Milin Mehta, A.RFor Respondent: Shri Mohd Usman, CIT/DR
Section 143(3)Section 250(6)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Ms. Annapurna Gupta, Accountant Member And Shri TR Senthil Kumar, Judicial Member ITA No. 2471 & 2853/Ahd/2017 & Assessment Years 2012-13 & 2013-14 Kalpataru Power The DCIT, Gandhinagar Transmission Ltd. 101, Circle, Gandhinagar Part III, GIDC Estate, Vs Sector 28, Gandhinagar, Gujarat-382028 PAN: AAACK8387R Kalpataru Power Transmission Ltd. 101, The DCIT, Gandhinagar Vs Part III, GIDC Estate, Circle, Gandhinagar Sector 28, Gandhinagar, Gujarat-382028 (Appellant) PAN: AAACK8387R (Respondent) Appellant by : Shri Milin Mehta, A.R. Respondent b…

Kalpataru Power Transmission Ltd., Gandhinagar vs. The Dy. CIT, Gandhinagar Circle, Gandhinagar

Appeal of the assessee is dismissed

ITA 2472/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad06 Jul 2022AY 2013-14
For Appellant: Shri Milin Mehta, A.RFor Respondent: Shri Mohd Usman, CIT/DR
Section 143(3)Section 250(6)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Ms. Annapurna Gupta, Accountant Member And Shri TR Senthil Kumar, Judicial Member ITA No. 2471 & 2853/Ahd/2017 & Assessment Years 2012-13 & 2013-14 Kalpataru Power The DCIT, Gandhinagar Transmission Ltd. 101, Circle, Gandhinagar Part III, GIDC Estate, Vs Sector 28, Gandhinagar, Gujarat-382028 PAN: AAACK8387R Kalpataru Power Transmission Ltd. 101, The DCIT, Gandhinagar Vs Part III, GIDC Estate, Circle, Gandhinagar Sector 28, Gandhinagar, Gujarat-382028 (Appellant) PAN: AAACK8387R (Respondent) Appellant by : Shri Milin Mehta, A.R. Respondent b…

Kalpataru Power Transmission Ltd., Gandhinagar vs. The Dy. CIT, Gandhinagar Circle, Gandhinagar

Appeal of the assessee is dismissed

ITA 2471/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad06 Jul 2022AY 2012-13
For Appellant: Shri Milin Mehta, A.RFor Respondent: Shri Mohd Usman, CIT/DR
Section 143(3)Section 250(6)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Ms. Annapurna Gupta, Accountant Member And Shri TR Senthil Kumar, Judicial Member ITA No. 2471 & 2853/Ahd/2017 & Assessment Years 2012-13 & 2013-14 Kalpataru Power The DCIT, Gandhinagar Transmission Ltd. 101, Circle, Gandhinagar Part III, GIDC Estate, Vs Sector 28, Gandhinagar, Gujarat-382028 PAN: AAACK8387R Kalpataru Power Transmission Ltd. 101, The DCIT, Gandhinagar Vs Part III, GIDC Estate, Circle, Gandhinagar Sector 28, Gandhinagar, Gujarat-382028 (Appellant) PAN: AAACK8387R (Respondent) Appellant by : Shri Milin Mehta, A.R. Respondent b…

Asst CIT (Ltu) 2, Mumbai vs. Asian Paints Ltd, Mumbai

In the result, appeal filed by the assessee is partly allowed as directed above

ITA 4675/MUM/2015[2010-11]Status: DisposedITAT Mumbai23 Feb 2022AY 2010-11

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm Asst. Commissioner Income Asian Paints Ltd. Tax, (Large Taxpayer Unit)-2, 6A Shanti Nagar, Cuffe Parade,, 29 Th Floor, Santacruz (East), World Trade Centre, Cuffee Mumbai-400 055 Vs. Parade, Mumbai-400 005 (Respondent) (Appellant) Pan No. Aaaca3622K Asian Paints Ltd. Vs. Addl. Commissioner Of 6A Shanti Nagar, Income Tax-Ltu Cuffe Parade,, 29 Th Floor, Santacruz (East), Mumbai-400 055 World Trade Centre, Cuffee Parade, Mumbai-400 005 (Appellant) (Respondent) Appellant By : Shri Milind Chavan, Sr Dr Respondent By : Shri Madhur Agrawal, Advocate Date Of Hearing: 09.12.2021 Date Of Pronouncement : 23.02 .2022 O R D E R Per Prashant Maharishi, Am: 01. These Are Cross Appeals Filed By Asian Paints Ltd [Appellant/Assessee] & The Additional Commissioner Of Income Tax – Large Taxpayers Unit

For Appellant: Shri Milind Chavan, Sr DRFor Respondent: Shri
Section 14ASection 35

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM Asst. Commissioner Income Asian Paints ltd. Tax, (Large Taxpayer Unit)-2, 6A Shanti Nagar, Cuffe Parade,, 29 th Floor, Santacruz (East), World Trade Centre, Cuffee Mumbai-400 055 Vs. Parade, Mumbai-400 005 (Respondent) (Appellant) PAN No. AAACA3622K Asian Paints ltd. Vs. Addl. Commissioner of 6A Shanti Nagar, Income Tax-LTU Cuffe Parade,, 29 th Floor, Santacruz (East), Mumbai-400 055 World Trade Centre, Cuffee Parade, Mumbai-400 005 (Appellant) (Respondent) Appellant by : Shri Milind Chavan, S…

Jt. Commissioner of Income Tax(OSD), Central Cirlce-1(4), Hyderabad vs. Medha Servo Drives Private Limited, Hyderabad

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

ITA 655/HYD/2018[2014-15]Status: DisposedITAT Hyderabad24 Aug 2021AY 2014-15

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

For Appellant: Shri V. Shiva KumarFor Respondent: Shri Sunil Kumar Pandey, DR
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “A”, HYDERABAD (Through Virtual Hearing) BEFORE SHRI S.S. GODARA, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER ITA Nos.654 & 655/Hyd/2018 AYs: 2013-14 and 2014-15 JCIC (OSD), VS. Medha Servo Drives Central Circle-1(4), Private Limited, Hyderabad. Hyderabad. PAN: AABCM 3917 A PAN: AABCM 3917 A (Appellant) (Respondent) Assessee by: Shri V. Shiva Kumar Revenue by: Shri Sunil Kumar Pandey, DR C.O. No. 23/Hyd/2018 (A.Y.: 2014-15) (In ITA No.655/Hyd/2018) JCIC (OSD), VS. Medha Servo Drives Central Circle-1(4), Private Limited, Hyderabad. Hyderabad. P…

Jt. Commissioner of Income Tax(OSD), Central Cirlce-1(4), Hyderabad vs. Medha Servo Drives Private Limited, Hyderabad

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

ITA 654/HYD/2018[2013-14]Status: DisposedITAT Hyderabad24 Aug 2021AY 2013-14

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

For Appellant: Shri V. Shiva KumarFor Respondent: Shri Sunil Kumar Pandey, DR
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “A”, HYDERABAD (Through Virtual Hearing) BEFORE SHRI S.S. GODARA, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER ITA Nos.654 & 655/Hyd/2018 AYs: 2013-14 and 2014-15 JCIC (OSD), VS. Medha Servo Drives Central Circle-1(4), Private Limited, Hyderabad. Hyderabad. PAN: AABCM 3917 A PAN: AABCM 3917 A (Appellant) (Respondent) Assessee by: Shri V. Shiva Kumar Revenue by: Shri Sunil Kumar Pandey, DR C.O. No. 23/Hyd/2018 (A.Y.: 2014-15) (In ITA No.655/Hyd/2018) JCIC (OSD), VS. Medha Servo Drives Central Circle-1(4), Private Limited, Hyderabad. Hyderabad. P…

DCIT, Central Circle - 2(1), Kolkata vs. M/S. Paharpur Cooling Towers Ltd., Kolkata

ITA 219/KOL/2018[2013-14]Status: DisposedITAT Kolkata28 Feb 2020AY 2013-14

Bench: Shri S.S.Godara & Dr. A.L.Saini

Section 143(3)Section 144C(3)Section 14ASection 154Section 43B

…आयकर अपील"य अधीकरण, "यायपीठ – “"स” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri S.S.Godara, Judicial Member and Dr. A.L.Saini, Accountant Member ITA No.217 to 219/Kol/2018 & C.O No.94-96/Kol/2018 (a/o ITA No.217-219/Kol/2018) Assessment Years :2011-12 to 2013-14 DCIT, Central Cricle-2(1), M/s Paharpur Cooling 3rd Floor, Aayakar Towers Ltd., 81N. Bhawan, Poorva E.M. Bye Diamaond Harbour Pass, 110, Shanti Pally, Road, Kolkata-700 027 Kolkata-107 बनाम V/s. M/s Paharpur Cooling DCIT, Central Circle- 2(1), 3rd Floor, Aayakar Towers Ltd., 8/1/B, Diamond Harbour Road, Bhawan, Poor…

DCIT, Central Circle - 2(1), Kolkata vs. M/S. Paharpur Cooling Towers Ltd., Kolkata

ITA 218/KOL/2018[2012-13]Status: DisposedITAT Kolkata28 Feb 2020AY 2012-13

Bench: Shri S.S.Godara & Dr. A.L.Saini

Section 143(3)Section 144C(3)Section 14ASection 154Section 43B

…आयकर अपील"य अधीकरण, "यायपीठ – “"स” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri S.S.Godara, Judicial Member and Dr. A.L.Saini, Accountant Member ITA No.217 to 219/Kol/2018 & C.O No.94-96/Kol/2018 (a/o ITA No.217-219/Kol/2018) Assessment Years :2011-12 to 2013-14 DCIT, Central Cricle-2(1), M/s Paharpur Cooling 3rd Floor, Aayakar Towers Ltd., 81N. Bhawan, Poorva E.M. Bye Diamaond Harbour Pass, 110, Shanti Pally, Road, Kolkata-700 027 Kolkata-107 बनाम V/s. M/s Paharpur Cooling DCIT, Central Circle- 2(1), 3rd Floor, Aayakar Towers Ltd., 8/1/B, Diamond Harbour Road, Bhawan, Poor…

DCIT, Central Circle - 2(1), Kolkata vs. M/S. Paharpur Cooling Towers Ltd., Kolkata

ITA 217/KOL/2018[2011-12]Status: DisposedITAT Kolkata28 Feb 2020AY 2011-12

Bench: Shri S.S.Godara & Dr. A.L.Saini

Section 143(3)Section 144C(3)Section 14ASection 154Section 43B

…आयकर अपील"य अधीकरण, "यायपीठ – “"स” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri S.S.Godara, Judicial Member and Dr. A.L.Saini, Accountant Member ITA No.217 to 219/Kol/2018 & C.O No.94-96/Kol/2018 (a/o ITA No.217-219/Kol/2018) Assessment Years :2011-12 to 2013-14 DCIT, Central Cricle-2(1), M/s Paharpur Cooling 3rd Floor, Aayakar Towers Ltd., 81N. Bhawan, Poorva E.M. Bye Diamaond Harbour Pass, 110, Shanti Pally, Road, Kolkata-700 027 Kolkata-107 बनाम V/s. M/s Paharpur Cooling DCIT, Central Circle- 2(1), 3rd Floor, Aayakar Towers Ltd., 8/1/B, Diamond Harbour Road, Bhawan, Poor…

DCIT, Faridabad vs. M/S. Nhpc Ltd., Faridabad

ITA 466/DEL/2016[2011-12]Status: DisposedITAT Delhi26 Jul 2019AY 2011-12

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri Ved Jain, AdvocateFor Respondent: Ms. Nidhi Srivastava, CIT DR
Section 115JSection 14ASection 80Section 80l

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘B’ : NEW DELHI) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.466/Del./2016 (ASSESSMENT YEAR : 2011-12) Addl.CIT, Range II, vs. M/s. N.H.P.C. Ltd., Faridabad. NHPC Complex, Sector 33, Faridabad. (PAN : AAACN0149C) ITA No.297/Del./2016 (ASSESSMENT YEAR : 2011-12) M/s. N.H.P.C. Ltd., vs. Addl.CIT, Range II, NHPC Complex, Sector 33, Faridabad. Faridabad. (PAN : AAACN0149C) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Ved Jain, Advocate Shri Himanshu Aggarwal, CA Shri Akshit Goel, CA REVENUE BY : Ms. Nidhi Srivastava, CIT DR…

M/S Nhpc Ltd., Faridabad vs. Addl. CIT, New Delhi

ITA 297/DEL/2016[2011-12]Status: DisposedITAT Delhi26 Jul 2019AY 2011-12

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri Ved Jain, AdvocateFor Respondent: Ms. Nidhi Srivastava, CIT DR
Section 115JSection 14ASection 80Section 80l

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘B’ : NEW DELHI) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.466/Del./2016 (ASSESSMENT YEAR : 2011-12) Addl.CIT, Range II, vs. M/s. N.H.P.C. Ltd., Faridabad. NHPC Complex, Sector 33, Faridabad. (PAN : AAACN0149C) ITA No.297/Del./2016 (ASSESSMENT YEAR : 2011-12) M/s. N.H.P.C. Ltd., vs. Addl.CIT, Range II, NHPC Complex, Sector 33, Faridabad. Faridabad. (PAN : AAACN0149C) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Ved Jain, Advocate Shri Himanshu Aggarwal, CA Shri Akshit Goel, CA REVENUE BY : Ms. Nidhi Srivastava, CIT DR…

The Joint Commissioner of Income Tax(OSD), Gandhinagar vs. Kalpataru Power Transmission Ltd., Gandhinagar

In the result, Revenue’s appeal in ITA No

ITA 1463/AHD/2016[2011-12]Status: DisposedITAT Ahmedabad10 May 2019AY 2011-12

Bench: Shri Pradip Kumar Kedia & Shri Mahavir Prasad1. आयकर अपील सं./I.T.A. No.1462/Ahd/2016 2.आयकर अपील सं./I.T.A. No.1463/Ahd/2016 ("नधा"रण वष" / Assessment Years: 2010-11 & 2011-12 Respectively)

For Appellant: Shri O.P.Sharma, CIT-DRFor Respondent: Shri Bhavin Marfatiya, AR
Section 14A

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘सी’, अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “ C ” BENCH, AHMEDABAD सव"ी "द"प कुमार के"डया, लेखा सद"य एवं महावीर "साद, "या"यक सद"य के सम" । BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SHRI MAHAVIR PRASAD, JUDICIAL MEMBER 1. आयकर अपील सं./I.T.A. No.1462/Ahd/2016 2.आयकर अपील सं./I.T.A. No.1463/Ahd/2016 ("नधा"रण वष" / Assessment Years: 2010-11 & 2011-12 respectively) The Jt. CIT (OSD) Kalpataru Power Transmission बनाम/ Gandhinagar Ltd. Vs. 101, Part-III, GIDC Estate Sector No.28 Gandhinagar-382 028 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACK 8387 R .. (अपील…

The Joint Commissioner of Income Tax(OSD), Gandhinagar vs. Kalpataru Power Transmission Ltd., Gandhinagar

In the result, Revenue’s appeal in ITA No

ITA 1462/AHD/2016[2010-11]Status: DisposedITAT Ahmedabad10 May 2019AY 2010-11

Bench: Shri Pradip Kumar Kedia & Shri Mahavir Prasad1. आयकर अपील सं./I.T.A. No.1462/Ahd/2016 2.आयकर अपील सं./I.T.A. No.1463/Ahd/2016 ("नधा"रण वष" / Assessment Years: 2010-11 & 2011-12 Respectively)

For Appellant: Shri O.P.Sharma, CIT-DRFor Respondent: Shri Bhavin Marfatiya, AR
Section 14A

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘सी’, अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “ C ” BENCH, AHMEDABAD सव"ी "द"प कुमार के"डया, लेखा सद"य एवं महावीर "साद, "या"यक सद"य के सम" । BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SHRI MAHAVIR PRASAD, JUDICIAL MEMBER 1. आयकर अपील सं./I.T.A. No.1462/Ahd/2016 2.आयकर अपील सं./I.T.A. No.1463/Ahd/2016 ("नधा"रण वष" / Assessment Years: 2010-11 & 2011-12 respectively) The Jt. CIT (OSD) Kalpataru Power Transmission बनाम/ Gandhinagar Ltd. Vs. 101, Part-III, GIDC Estate Sector No.28 Gandhinagar-382 028 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACK 8387 R .. (अपील…

Nhpc Ltd., Faridabad vs. ACIT, Faridabad

In the result, the appeal of the Revenue is dismissed and that of the assessee is allowed

ITA 3738/DEL/2015[2010-11]Status: DisposedITAT Delhi08 May 2019AY 2010-11

Bench: Sh. Bhavnesh Saini & Sh. N. S. Sainiita No. 3650/Del/2015 : Asstt. Year : 2010-11 Dy. Commissioner Of Income Vs M/S Nhpc Ltd., Tax, Circle-Ii, Nhpc Complex, Sector-33, Faridabad Faridabad (Appellant) (Respondent) Pan No. Aaacn0149C Ita No. 3738/Del/2015 : Asstt. Year : 2010-11 M/S Nhpc Ltd., Vs Asstt. Commissioner Of Income Nhpc Complex, 4Th Floor, Tax, Circle-Ii, Finance Div, Sector-33, Faridabad Faridabad-121003 (Appellant) (Respondent) Pan No. Aaacn0149C Assessee By : Sh. Ved Jain, Adv. & Sh. Himanshu Aggarwal, Ca Revenue By : Sh. Amit Katoch, Sr. Dr Date Of Hearing : 06.05.2019 Date Of Pronouncement : 08.05.2019 Order Per N. S. Saini:

For Appellant: Sh. Ved Jain, Adv. &For Respondent: Sh. Amit Katoch, Sr. DR
Section 115JSection 143(3)Section 43A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHE ‘C’, NEW DELHI Before Sh. Bhavnesh Saini, Judicial Member And Sh. N. S. Saini, Accountant Member ITA No. 3650/Del/2015 : Asstt. Year : 2010-11 Dy. Commissioner of Income Vs M/s NHPC Ltd., Tax, Circle-II, NHPC Complex, Sector-33, Faridabad Faridabad (APPELLANT) (RESPONDENT) PAN No. AAACN0149C ITA No. 3738/Del/2015 : Asstt. Year : 2010-11 M/s NHPC Ltd., Vs Asstt. Commissioner of Income NHPC Complex, 4th Floor, Tax, Circle-II, Finance Div, Sector-33, Faridabad Faridabad-121003 (APPELLANT) (RESPONDENT) PAN No. AAACN0149C Assessee by : Sh. Ved Jain, Adv. & Sh. Him…

DCIT, Faridabad vs. M/S. Nhpc Ltd., Faridabad

In the result, the appeal of the Revenue is dismissed and that of the assessee is allowed

ITA 3650/DEL/2015[2010-11]Status: DisposedITAT Delhi08 May 2019AY 2010-11

Bench: Sh. Bhavnesh Saini & Sh. N. S. Sainiita No. 3650/Del/2015 : Asstt. Year : 2010-11 Dy. Commissioner Of Income Vs M/S Nhpc Ltd., Tax, Circle-Ii, Nhpc Complex, Sector-33, Faridabad Faridabad (Appellant) (Respondent) Pan No. Aaacn0149C Ita No. 3738/Del/2015 : Asstt. Year : 2010-11 M/S Nhpc Ltd., Vs Asstt. Commissioner Of Income Nhpc Complex, 4Th Floor, Tax, Circle-Ii, Finance Div, Sector-33, Faridabad Faridabad-121003 (Appellant) (Respondent) Pan No. Aaacn0149C Assessee By : Sh. Ved Jain, Adv. & Sh. Himanshu Aggarwal, Ca Revenue By : Sh. Amit Katoch, Sr. Dr Date Of Hearing : 06.05.2019 Date Of Pronouncement : 08.05.2019 Order Per N. S. Saini:

For Appellant: Sh. Ved Jain, Adv. &For Respondent: Sh. Amit Katoch, Sr. DR
Section 115JSection 143(3)Section 43A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHE ‘C’, NEW DELHI Before Sh. Bhavnesh Saini, Judicial Member And Sh. N. S. Saini, Accountant Member ITA No. 3650/Del/2015 : Asstt. Year : 2010-11 Dy. Commissioner of Income Vs M/s NHPC Ltd., Tax, Circle-II, NHPC Complex, Sector-33, Faridabad Faridabad (APPELLANT) (RESPONDENT) PAN No. AAACN0149C ITA No. 3738/Del/2015 : Asstt. Year : 2010-11 M/s NHPC Ltd., Vs Asstt. Commissioner of Income NHPC Complex, 4th Floor, Tax, Circle-II, Finance Div, Sector-33, Faridabad Faridabad-121003 (APPELLANT) (RESPONDENT) PAN No. AAACN0149C Assessee by : Sh. Ved Jain, Adv. & Sh. Him…

Turbo Energy Limited, Chennai vs. DCIT, Chennai

In the result, the appeals of the assessee are partly allowed and the

ITA 317/CHNY/2014[2009-2010]Status: DisposedITAT Chennai03 May 2017AY 2009-2010

Bench: Shri N.R.S. Ganesan & Shri D.S.Sunder Singhआयकर अपील सं./Ita No.351/Mds/2013 & Ita Nos.316 & 317/Mds/2014 िनधा"रण वष" /Assessment Year: 2007-08 & Ays 2008-09 & 2009-10

Section 10BSection 10B(8)Section 80I

…he year. 10.2 We heard the rival submissions and perused the material placed on record. 10.3 The issue is squarely covered in favour of the assesse by the following judicial pronouncements: • Devi Polymers (ITA No.165/Mds/2014) (Chennai) • SIL Investments (26 Taxmann.com 78) (Del) • MITC Rolling (ITA No.2789/Mum/2012) • DCIT v. Cosmo Films (2012) 139 ITD 628 (Delhi) (Trib.) The Hon’ble jurisdictional High Court in TCA No.551/2013 in the case of M/s.Brakes India Ltd., held that the balance additional depreciation which was not allowed in the year in which it was put to use, should be allowed in the subsequen…

ACIT v. SIL Investment Ltd. (26 Taxmann.com 78) — Cited in 27 Judgments | BharatTax