What is ACIT v. Vireet Investment Pvt. Ltd. authority for?

Disallowance computed under Section 14A, read with Rule 8D, cannot be added to book profits under Section 115JB for Minimum Alternate Tax (MAT) purposes. Additionally, for Section 14A disallowance, only investments that yielded exempt income during the year are considered for calculating their average value.

How many judgments cite ACIT v. Vireet Investment Pvt. Ltd.?

789 judgments on BharatTax cite ACIT v. Vireet Investment Pvt. Ltd. (82 Taxmann.com 415), spanning 2017 to 2026.

Which sections of the Income Tax Act does ACIT v. Vireet Investment Pvt. Ltd. come up under?

It is most often cited in judgments turning on Section 14A, Section 115JB, Section 143(3), Section 8D, Section 250, Section 37(1).

ACIT v. Vireet Investment Pvt. Ltd. (82 Taxmann.com 415)

M/S Avendus Capital Private Limited, Mumbai vs. Assistant Commissioner of Income Tax Central Circle-2(1), Mumbai

In the result, the appeal of the assessee is allowed

ITA 1739/MUM/2023[2017-2018]Status: DisposedITAT Mumbai10 Aug 2023AY 2017-2018

Bench: Shri Aby T Varkey & Shri Amarjit Singh

For Appellant: Ashish Mehta & Sahil ShethFor Respondent: Manoj Kumar Sinha

Section 115JSection 142(1)Section 143(2)Section 14ASection 234CSection 37Section 37(1)

…P a g e | 1 ITA Nos. 1738 & 1739/Mum/2023 M/s Avendus Capital Pvt. Ltd. Vs. ACIT ,CC-2(1) IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI ABY T VARKEY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA Nos.1738 & 1739/Mum/2023 (A.YS. 2016-17 & 2017-18) M/s Avendus Capital Vs. Assistant Commissioner Private Limited of Income Tax, Central Platina 9th Floor, Plot No. Circle 2(1) C-59, Bandra Kurla Pratishtha Bhavan, Old Complex, Bandra (East), CGO Annexe M.K. Road, Mumbai – 400 051 Mumbai - 400020 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AABCC2404Q Appellant .. Respondent Appellant…

M/S Avendus Capital Private Limited, Mumbai vs. Assistant Commissioner of Income Tax Central Circle-2(1), Mumbai

In the result, the appeal of the assessee is allowed

ITA 1738/MUM/2023[2016-2017]Status: DisposedITAT Mumbai10 Aug 2023AY 2016-2017

Bench: Shri Aby T Varkey & Shri Amarjit Singh

For Appellant: Ashish Mehta & Sahil ShethFor Respondent: Manoj Kumar Sinha

Section 115JSection 142(1)Section 143(2)Section 14ASection 234CSection 37Section 37(1)

…P a g e | 1 ITA Nos. 1738 & 1739/Mum/2023 M/s Avendus Capital Pvt. Ltd. Vs. ACIT ,CC-2(1) IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI ABY T VARKEY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA Nos.1738 & 1739/Mum/2023 (A.YS. 2016-17 & 2017-18) M/s Avendus Capital Vs. Assistant Commissioner Private Limited of Income Tax, Central Platina 9th Floor, Plot No. Circle 2(1) C-59, Bandra Kurla Pratishtha Bhavan, Old Complex, Bandra (East), CGO Annexe M.K. Road, Mumbai – 400 051 Mumbai - 400020 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AABCC2404Q Appellant .. Respondent Appellant…

DCIT-5(2)(1), Mumbai vs. Jsw Investments Pvt Ltd., Mumbai

In the result, the appeals of the assessee and appeal of the revenue are partly allowed for statistical purposes

ITA 1088/MUM/2023[2014-15]Status: DisposedITAT Mumbai31 Jul 2023AY 2014-15

Bench: Shri Amit Shukla & Shri Amarjit Singhita Nos.1085 & 1086/Mum/2023 (A.Ys. 2013-14 & 2014-15) Jsw Investment Pvt. Ltd. Vs. Dy. Cit-5(2)(1) Jsw Centre, Bandra 21, 3Rd Floor, Mittal Kurla Complex, Court, 22, Bandra (East), Nariman Point, Mumbai – 400 051 Mumbai – 400 020 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aajcs2498G Appellant .. Respondent

For Appellant: Hiro RaiFor Respondent: Lieder Panicker

Section 10(34)Section 115JSection 143(3)Section 14A

…P a g e | 1 ITA Nos. 1085 to 1088/Mum/2023 JSW Investment Pvt. Ltd. Vs. DCIT-5(2)(1) IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA Nos.1085 & 1086/Mum/2023 (A.Ys. 2013-14 & 2014-15) JSW Investment Pvt. Ltd. Vs. Dy. CIT-5(2)(1) JSW Centre, Bandra 21, 3rd Floor, Mittal Kurla Complex, Court, 22, Bandra (East), Nariman Point, Mumbai – 400 051 Mumbai – 400 020 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAJCS2498G Appellant .. Respondent ITA Nos.1087 & 1088/Mum/2023 (A.Ys. 2013-14 & 2014-15) Dy. CIT-5(2)(1) Vs. M/s JSW Inv…

DCIT-5(2)(1), Mumbai vs. Jsw Investments Pvt Ltd., Mumbai

In the result, the appeals of the assessee and appeal of the revenue are partly allowed for statistical purposes

ITA 1087/MUM/2023[2013-14]Status: DisposedITAT Mumbai31 Jul 2023AY 2013-14

Bench: Shri Amit Shukla & Shri Amarjit Singhita Nos.1085 & 1086/Mum/2023 (A.Ys. 2013-14 & 2014-15) Jsw Investment Pvt. Ltd. Vs. Dy. Cit-5(2)(1) Jsw Centre, Bandra 21, 3Rd Floor, Mittal Kurla Complex, Court, 22, Bandra (East), Nariman Point, Mumbai – 400 051 Mumbai – 400 020 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aajcs2498G Appellant .. Respondent

For Appellant: Hiro RaiFor Respondent: Lieder Panicker

Section 10(34)Section 115JSection 143(3)Section 14A

…P a g e | 1 ITA Nos. 1085 to 1088/Mum/2023 JSW Investment Pvt. Ltd. Vs. DCIT-5(2)(1) IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA Nos.1085 & 1086/Mum/2023 (A.Ys. 2013-14 & 2014-15) JSW Investment Pvt. Ltd. Vs. Dy. CIT-5(2)(1) JSW Centre, Bandra 21, 3rd Floor, Mittal Kurla Complex, Court, 22, Bandra (East), Nariman Point, Mumbai – 400 051 Mumbai – 400 020 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAJCS2498G Appellant .. Respondent ITA Nos.1087 & 1088/Mum/2023 (A.Ys. 2013-14 & 2014-15) Dy. CIT-5(2)(1) Vs. M/s JSW Inv…

Jsw Investments Pvt Ltd., Mumbai vs. CIT (A)-10, Mumbai

In the result, the appeals of the assessee and appeal of the revenue are partly allowed for statistical purposes

ITA 1086/MUM/2023[2014-15]Status: DisposedITAT Mumbai31 Jul 2023AY 2014-15

Bench: Shri Amit Shukla & Shri Amarjit Singhita Nos.1085 & 1086/Mum/2023 (A.Ys. 2013-14 & 2014-15) Jsw Investment Pvt. Ltd. Vs. Dy. Cit-5(2)(1) Jsw Centre, Bandra 21, 3Rd Floor, Mittal Kurla Complex, Court, 22, Bandra (East), Nariman Point, Mumbai – 400 051 Mumbai – 400 020 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aajcs2498G Appellant .. Respondent

For Appellant: Hiro RaiFor Respondent: Lieder Panicker

Section 10(34)Section 115JSection 143(3)Section 14A

…P a g e | 1 ITA Nos. 1085 to 1088/Mum/2023 JSW Investment Pvt. Ltd. Vs. DCIT-5(2)(1) IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA Nos.1085 & 1086/Mum/2023 (A.Ys. 2013-14 & 2014-15) JSW Investment Pvt. Ltd. Vs. Dy. CIT-5(2)(1) JSW Centre, Bandra 21, 3rd Floor, Mittal Kurla Complex, Court, 22, Bandra (East), Nariman Point, Mumbai – 400 051 Mumbai – 400 020 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAJCS2498G Appellant .. Respondent ITA Nos.1087 & 1088/Mum/2023 (A.Ys. 2013-14 & 2014-15) Dy. CIT-5(2)(1) Vs. M/s JSW Inv…

Jsw Investments Pvt Ltd., Mumbai vs. CIT, (A)-10, Mumbai

In the result, the appeals of the assessee and appeal of the revenue are partly allowed for statistical purposes

ITA 1085/MUM/2023[2013-14]Status: DisposedITAT Mumbai31 Jul 2023AY 2013-14

Bench: Shri Amit Shukla & Shri Amarjit Singhita Nos.1085 & 1086/Mum/2023 (A.Ys. 2013-14 & 2014-15) Jsw Investment Pvt. Ltd. Vs. Dy. Cit-5(2)(1) Jsw Centre, Bandra 21, 3Rd Floor, Mittal Kurla Complex, Court, 22, Bandra (East), Nariman Point, Mumbai – 400 051 Mumbai – 400 020 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aajcs2498G Appellant .. Respondent

For Appellant: Hiro RaiFor Respondent: Lieder Panicker

Section 10(34)Section 115JSection 143(3)Section 14A

…P a g e | 1 ITA Nos. 1085 to 1088/Mum/2023 JSW Investment Pvt. Ltd. Vs. DCIT-5(2)(1) IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA Nos.1085 & 1086/Mum/2023 (A.Ys. 2013-14 & 2014-15) JSW Investment Pvt. Ltd. Vs. Dy. CIT-5(2)(1) JSW Centre, Bandra 21, 3rd Floor, Mittal Kurla Complex, Court, 22, Bandra (East), Nariman Point, Mumbai – 400 051 Mumbai – 400 020 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAJCS2498G Appellant .. Respondent ITA Nos.1087 & 1088/Mum/2023 (A.Ys. 2013-14 & 2014-15) Dy. CIT-5(2)(1) Vs. M/s JSW Inv…

Samco Securities Limited, Mumbai vs. CIT (A) NFAC, Delhi

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

ITA 1328/MUM/2023[2016-17]Status: DisposedITAT Mumbai18 Jul 2023AY 2016-17

Bench: Shri Aby T Varkey & Shri Amarjit Singhsamco Securities Ltd. Vs. National Faceless Appeal A/1004, Naman Midtown, Centre (Nfac) Senapati Bapat Road, Prabhadevi Mumbai – 400013 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaics2455A Appellant .. Respondent [ Appellant By : None Respondent By : Ram Krishna Kedia Date Of Hearing 06.07.2023 Date Of Pronouncement 18.07.2023 आदेश / O R D E R Per Amarjit Singh (Am): This Appeal Filed By The Assesse Is Directed Against The Order Passed By The Nfac, Delhi, Dated 20.02.2023 For A.Y. 2016-17. The Assessee Has Raised The Following Grounds Before Us: “1. On Facts & Circumstances Of The Case & In Law, The Ld. Cit(A) Has Erred In Confirming Disallowance U/S. 14A Of Rs. 1,51,214/- Made By The Ld Ao, Without Appreciating Facts, Submissions & Evidences In Proper Perspective & Without Assigning Any Proper Reasons 2. On Facts & Circumstances Of The Case & In Law, The Ld. Cit(A) Has Erred In Passing Order Which Is Bad In Law & Violating The Principle Of Natural Justice As Ld Cit(A) Passed Order Without Giving Opportunity Of Virtual Online Hearing & Also Without Disposing Ground No. 3 Of Appeal Regarding "Assessment Order Contrary To The Principle Of Natural Justice".

For Appellant: NoneFor Respondent: Ram Krishna Kedia

Section 10(34)Section 143(3)Section 14A

…P a g e | 1 Samco Securities Ltd. Vs. NFAC IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI ABY T VARKEY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER Samco Securities Ltd. Vs. National Faceless Appeal A/1004, Naman Midtown, Centre (NFAC) Senapati Bapat Road, Prabhadevi Mumbai – 400013 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAICS2455A Appellant .. Respondent [ Appellant by : None Respondent by : Ram Krishna Kedia Date of Hearing 06.07.2023 Date of Pronouncement 18.07.2023 आदेश / O R D E R Per Amarjit Singh (AM): This appeal filed by the assesse is directed against the order passe…

Acc Limited, Mumbai vs. DCIT (Ltu), Mumbai

In the result, appeal filed by department is dismissed

ITA 800/MUM/2022[2013-14]Status: DisposedITAT Mumbai30 Jun 2023AY 2013-14

Bench: Shri S. Rifaur Rahman, Hon'Ble & Ms Kavitha Rajagopal, Hon'Blem/S. Acc Limited V. Dcit (Ltu) 121, Cement House, M.K. Road 29Th Floor, Center-1 Churchgate, Mumbai-400020 World Trade Centre, Cuffe Parade Mumbai - 400005 Pan: Aaact1507C (Appellant) (Respondent) Asst. Cit – 3(4) V. M/S. Acc Limited 29Th Floor, Center-1 Cement House,121, M.K. Road World Trade Centre, Cuffe Parade Churchgate, Mumbai-400020 Mumbai-400005 Pan: Aaact1507C (Appellant) (Respondent)

Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K”, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND MS KAVITHA RAJAGOPAL, HON'BLE JUDICIAL MEMBER M/s. ACC Limited v. DCIT (LTU) 121, Cement House, M.K. Road 29th Floor, Center-1 Churchgate, Mumbai-400020 World Trade Centre, Cuffe Parade Mumbai - 400005 PAN: AAACT1507C (Appellant) (Respondent) Asst. CIT – 3(4) v. M/s. ACC Limited 29th Floor, Center-1 Cement House,121, M.K. Road World Trade Centre, Cuffe Parade Churchgate, Mumbai-400020 Mumbai-400005 PAN: AAACT1507C (Appellant) (Respondent) Assessee represented by : Shri Yogesh Thar, Shri Chai…

Asst. Commissioner of Income Tax-3(4), Mumbai-400005 vs. M/S. Acc Limited, Mumbai-400020

In the result, appeal filed by department is dismissed

ITA 1171/MUM/2022[2013-14]Status: DisposedITAT Mumbai30 Jun 2023AY 2013-14

Bench: Shri S. Rifaur Rahman, Hon'Ble & Ms Kavitha Rajagopal, Hon'Blem/S. Acc Limited V. Dcit (Ltu) 121, Cement House, M.K. Road 29Th Floor, Center-1 Churchgate, Mumbai-400020 World Trade Centre, Cuffe Parade Mumbai - 400005 Pan: Aaact1507C (Appellant) (Respondent) Asst. Cit – 3(4) V. M/S. Acc Limited 29Th Floor, Center-1 Cement House,121, M.K. Road World Trade Centre, Cuffe Parade Churchgate, Mumbai-400020 Mumbai-400005 Pan: Aaact1507C (Appellant) (Respondent)

Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K”, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND MS KAVITHA RAJAGOPAL, HON'BLE JUDICIAL MEMBER M/s. ACC Limited v. DCIT (LTU) 121, Cement House, M.K. Road 29th Floor, Center-1 Churchgate, Mumbai-400020 World Trade Centre, Cuffe Parade Mumbai - 400005 PAN: AAACT1507C (Appellant) (Respondent) Asst. CIT – 3(4) v. M/s. ACC Limited 29th Floor, Center-1 Cement House,121, M.K. Road World Trade Centre, Cuffe Parade Churchgate, Mumbai-400020 Mumbai-400005 PAN: AAACT1507C (Appellant) (Respondent) Assessee represented by : Shri Yogesh Thar, Shri Chai…