ACIT v. Vireet Investment Pvt. Ltd.

82 Taxmann.com 415High Court2017#65 most cited

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.

789

judgments rely on this decision, according to BharatTax’s citation analysis of 367,181 Indian tax judgments — from 2017 to 2026.

Also referred to as

ACIT v. Vireet Investment Pvt. Ltd. · Section 14A · Section 115JB · Rule 8D · disallowance for exempt income · book profits · Minimum Alternate Tax · MAT · average value of investments · investments yielding exempt income · special bench · Delhi Tribunal

Also reported as

165 ITR 27154 DTR 241165 ITD 26

Sections most often in play

Section 14ASection 115JBSection 143(3)Section 8DSection 250Section 37(1)Section 154Section 10(34)

Issues it is cited on

section 115jb(2)disallowance of interest expenditurebook profitssection 14a(2)disallowance under section 14asection 115jdisallowance u/s 14asection 115jbsection 14asection 92btransfer pricing adjustmentarm's length price

Judgments citing ACIT v. Vireet Investment Pvt. Ltd.

Acc Ltd (Formerly Known As the Associated Cement Companies Ltd), Mumbai vs. Addl CIT RG 1(1), Mumbai

In the result, appeal filed by assessee is partly allowed

ITA 3490/MUM/2009[2005-06]Status: DisposedITAT Mumbai28 Feb 2023AY 2005-06

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Blem/S. Acc Limited V. Addl. Cit – Range-1(1) (Formerly Known As The Associated Mumbai Cement Companies Ltd.) Cement House, 121, M.K. Road Churchgate, Mumbai-400020 Pan: Aaact1507C (Appellant) (Respondent) Dy. Cit - 1(1) V. M/S. Acc Limited Room No. 79, Aayakar Bhavan (Formerly Known As The Associated Cement Companies Ltd.) M.K. Road, Mumbai – 400020 Cement House, 121, M.K. Road Churchgate, Mumbai-400020 Pan: Aaact1507C (Appellant) (Respondent)

Section 14ASection 14A(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, HON'BLE JUDICIAL MEMBER M/s. ACC Limited v. Addl. CIT – Range-1(1) (Formerly known as The Associated Mumbai Cement Companies Ltd.) Cement House, 121, M.K. Road Churchgate, Mumbai-400020 PAN: AAACT1507C (Appellant) (Respondent) Dy. CIT - 1(1) v. M/s. ACC Limited Room No. 79, Aayakar Bhavan (Formerly known as The Associated Cement Companies Ltd.) M.K. Road, Mumbai – 400020 Cement House, 121, M.K. Road Churchgate, Mumbai-400020 PAN: AAACT1507C (Appellant) (Respondent)…

M/S Visaria Securities Pvt Ltd, Mumbai vs. Asst CIT 4 (2), Mumbai

ITA 356/MUM/2020[2013-14]Status: DisposedITAT Mumbai23 Feb 2023AY 2013-14

Bench: Shri Kuldip Singhassessment Year: 2013-14

For Appellant: Shri Niraj Sheth, A.RFor Respondent: Shri Anil Gupta, D.R
Section 142(1)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER Assessment Year: 2013-14 M/s. Visaria Securities Pvt. The Asst. Commissioner Ltd., of Income Tax-4(2), 3-B2, CNeRGY, Range-4(2)(1), Vs. Appasaheb Marathe Marg, Aayakar Bhavan, Prabhadevi, M.K. Road, Mumbai – 400 025 Mumbai - 400020 PAN: AAACV7721L (Appellant) (Respondent) Present for: Assessee by : Shri Niraj Sheth, A.R. Revenue by : Shri Anil Gupta, D.R. Date of Hearing : 31 . 01 . 2023 Date of Pronouncement : 23 . 02 . 2023 O R D E R Per : Kuldip Singh, Judicial Member: The appellant, M/s. Visaria S…

DCIT, Central Circle- 7, New Delhi vs. Pepsico India Holdings Pvt. Ltd., Gurgaon

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

ITA 3231/DEL/2019[2009-10]Status: DisposedITAT Delhi14 Feb 2023AY 2009-10

Bench: N.K. Billaiya & Ms. Astha Chandraasstt. Year: 2009-10 Dcit, Central Vs. Pepsico India Holdings Pvt. Ltd. Circle-7, Level 3-6, Pioneer Square, New Delhi. Sector-62, Near Golf Course Pin 110 055 Extension Road, Gurgaon, Haryana Pin 122 001. (Appellant) (Respondent)

For Appellant: Shri K.M. Gupta, AdvFor Respondent: Shri Vivek Vardhan, Sr.DR
Section 115JSection 143(1)Section 143(3)Section 14A

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE N.K. BILLAIYA, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER Asstt. Year: 2009-10 DCIT, Central Vs. PepsiCo India Holdings Pvt. Ltd. Circle-7, Level 3-6, Pioneer Square, New Delhi. Sector-62, Near Golf Course Pin 110 055 Extension Road, Gurgaon, Haryana Pin 122 001. (Appellant) (Respondent) Assessee by: Shri K.M. Gupta, Adv. Ms Shruti Khimta, AR Department by : Shri Vivek Vardhan, Sr.DR Date of Hearing 02/02/2023 Date of 14/02/2023 pronouncement O R D E R PER ASTHA CHANDRA, JM The appeal filed by the Revenue is directed against the ord…

M/S Tata Global Beverages Limited, Kolkata vs. The DCIT, Circle-4(2), Kolkata

In the result, the appeals filed by the assessee for AY 2012-

ITA 1899/KOL/2017[2013-14]Status: DisposedITAT Kolkata13 Feb 2023AY 2013-14

Bench: Dr. Manish Borad & Sonjoy Sarma

Section 143(3)Section 14ASection 92B

…आयकर अपीलीय अधिकरण कोलकाता 'सी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA डॉ. मनीष बोरड, लेखा सदस्य एवं श्री संजय शमाा, न्याधयक सदस्य के समक्ष Before DR. MANISH BORAD, ACCOUNTANT MEMBER & SONJOY SARMA, JUDICIAL MEMBER I.T.A. No.: 1854/Kol/2016 Assessment Year: 2012-13 M/s. Tata Global Beverages Limited.........................Appellant [PAN: AABCT 0602 K] Vs. DCIT, Circle-4(2), Kolkata.....................................Respondent I.T.A. No.: 1899/Kol/2017 Assessment Year: 2013-14 M/s. Tata Global Beverages Limited.........................Appellant [PAN: AABCT 0602 K] Vs. D…

M/S Tata Global Beverages Limited, Kolkata vs. The DCIT, Circle-4(2), Kolkata

In the result, the appeals filed by the assessee for AY 2012-

ITA 1854/KOL/2016[2012-13]Status: DisposedITAT Kolkata13 Feb 2023AY 2012-13

Bench: Dr. Manish Borad & Sonjoy Sarma

Section 143(3)Section 14ASection 92B

…आयकर अपीलीय अधिकरण कोलकाता 'सी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA डॉ. मनीष बोरड, लेखा सदस्य एवं श्री संजय शमाा, न्याधयक सदस्य के समक्ष Before DR. MANISH BORAD, ACCOUNTANT MEMBER & SONJOY SARMA, JUDICIAL MEMBER I.T.A. No.: 1854/Kol/2016 Assessment Year: 2012-13 M/s. Tata Global Beverages Limited.........................Appellant [PAN: AABCT 0602 K] Vs. DCIT, Circle-4(2), Kolkata.....................................Respondent I.T.A. No.: 1899/Kol/2017 Assessment Year: 2013-14 M/s. Tata Global Beverages Limited.........................Appellant [PAN: AABCT 0602 K] Vs. D…

DCIT CC 3(4) Cen RG 3, Mumbai vs. Patel Engineering Ltd, Mumbai

In the result, appeal filed by the Revenue is dismissed

ITA 2568/MUM/2022[2013-14]Status: DisposedITAT Mumbai24 Jan 2023AY 2013-14

Bench: Shri Kuldip Singh & Shri Gagan Goyaldcit, Cc-3(4), Central Range-3, Room No. 1915, Air India Building, Nariman Point, Mumbai-400021 ...... Appellant Vs. M/S Patel Engineering Ltd. Patel Building, Patel Estate Road, Jogeshwari, Mumbai-400102. Pan: Aaacp2567L ..... Respondent Appellant By : Sh. Radhakant Saraf Respondent By : Mr. R.A. Dhyani, Sr. Dr Date Of Hearing : 20/12/2022 Date Of Pronouncement : 24/01/2023

For Appellant: Sh. Radhakant SarafFor Respondent: Mr. R.A. Dhyani, Sr. DR
Section 115JSection 143(3)Section 14ASection 154Section 154(3)Section 250

…c 154. With this back ground we found that order of the AO was beyond jurisdiction hence, bad in law. 6. On merits also disallowance u/s 14A can’t be added back while computing the book-profits u/s 115JB of the act. ACIT Vs Vireet Investments Pvt. Ltd. (2017) 82 Taxmann.com 415 (Delhi-Trib) (SB). Reason is apparent computation under clause (f) of explanation -1 to sec 115JB (2) considers actual expenses incur for earning exempt income, whereas computation under rule 8D of sec 14A is on ad hoc basis. In these terms, we don’t find any infirmity in the order of Ld. CIT (A) and order of the AO found to be bad in law…

M/S. Checons Limited, Kolkata vs. A.C.I.T., Circle-12(1), Kolkata

In the result, the appeal of the assessee is allowed

ITA 629/KOL/2022[2017-2018]Status: DisposedITAT Kolkata17 Jan 2023AY 2017-2018

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma]

Section 115JSection 14ASection 94(7)

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘‘एसएमसी’’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH: KOLKATA "ी राजेश कुमार, लेखा सद"य एवं "ी संजय शमा" "या"यक सद"य के सम" [Before Shri Rajesh Kumar, Accountant Member & Shri Sonjoy Sarma, Judicial Member] I.T.A. No. 629/Kol/2022 Assessment Year: 2017-18 M/s Checons Ltd. Vs. ACIT, Circle-12(1), Kolkata (PAN: AABCC 4170 B) Appellant / (अपीलाथ") Respondent / ( !यथ") 19.12.2022 Date of Hearing / सुनवाई क$ "त&थ Date of Pronouncement/ 17.01.2023 आदेश उ)घोषणा क$ "त&थ For the Appellant/ Shri A.K. Tulsiyan, FCA "नधा"/रती क$ ओर से For the Respondent/ Shri Vijay Kumar, Add…

Deputy Commissioner of Income Tax Circle-3(1)(1), Bangalore vs. M/S Infosys Limited, Bangalore

In the result, the appeal filed by the assessee as well as by revenue are partly allowed for statistical purposes

ITA 809/BANG/2018[2013-14]Status: DisposedITAT Bangalore09 Jan 2023AY 2013-14

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariit(Tp)A No.735/Bang/2018 Assessment Year: 2013-14

For Appellant: Shri Padam Chand Khincha, A.RFor Respondent: Sri Sreenivas T. Bidari, D.R
Section 11Section 14ASection 194JSection 234BSection 40Section 80J

…IT(TP)A No.735/Bang/2018 & M/s. Infosys Limited, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER IT(TP)A No.735/Bang/2018 Assessment Year: 2013-14 M/s. Infosys Ltd. Electronic City Hosur Road ACIT Circle-3(1)(1) Vs. Bangalore 560 100 Bangalore PAN NO : AAACI4798L APPELLANT RESPONDENT Assessment Year: 2013-14 Deputy Commissioner of M/s. Infosys Ltd. Income-tax Electronic City Circle-3(1)(1) Vs. Hosur Road Bangalore Bangalore 560 100 APPELLANT RESPONDENT Appellant by : Shri Padam Chand Khincha, A.R…

M/S Infosys Ltd, Bangalor E vs. The Assistant Commissioner of Income Tax Circle-3(1)(1), Bangalore

In the result, the appeal filed by the assessee as well as by revenue are partly allowed for statistical purposes

ITA 735/BANG/2018[2013-14]Status: DisposedITAT Bangalore09 Jan 2023AY 2013-14

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariit(Tp)A No.735/Bang/2018 Assessment Year: 2013-14

For Appellant: Shri Padam Chand Khincha, A.RFor Respondent: Sri Sreenivas T. Bidari, D.R
Section 11Section 14ASection 194JSection 234BSection 40Section 80J

…IT(TP)A No.735/Bang/2018 & M/s. Infosys Limited, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER IT(TP)A No.735/Bang/2018 Assessment Year: 2013-14 M/s. Infosys Ltd. Electronic City Hosur Road ACIT Circle-3(1)(1) Vs. Bangalore 560 100 Bangalore PAN NO : AAACI4798L APPELLANT RESPONDENT Assessment Year: 2013-14 Deputy Commissioner of M/s. Infosys Ltd. Income-tax Electronic City Circle-3(1)(1) Vs. Hosur Road Bangalore Bangalore 560 100 APPELLANT RESPONDENT Appellant by : Shri Padam Chand Khincha, A.R…

M/S.Electronics Corporation of Tamilnadu Limited, Chennai vs. ACIT Corporate Circle-2(1), Chennai

The appeal stands partly allowed

ITA 840/CHNY/2020[2016-17]Status: DisposedITAT Chennai04 Jan 2023AY 2016-17

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

For Appellant: Shri N. Arjun Raj (CA.)- Ld. ARFor Respondent: Shri P.Sajit Kumar, (JCIT)-Ld. DR
Section 115JSection 143(3)Section 14ASection 80Section 80I

…आयकर अपीलीय अिधकरण ‘सी’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI माननीय +ी महावीर िसंह, उपा01 एवं माननीय +ी मनोज कुमार अ6वाल ,लेखा सद9 के सम1। BEFORE HON’BLE SHRI MAHAVIR SINGH, VICE PRESIDENT AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकर अपील सं./ ITA No.828/Chny/2020 (िनधाBरण वषB / Assessment Year: 2014-15) & आयकर अपील सं./ ITA No.829/Chny/2020 (िनधाBरण वषB / Assessment Year: 2015-16) & आयकर अपील सं./ ITA No.840/Chny/2020 (िनधाBरण वषB / Assessment Year: 2016-17) M/s. Electronics Corporation of ACIT बनाम Tamilnadu Ltd. Corporate Circle-2(1), 692, MHU Complex, Anna Salai, Chenna…

M/S. Electronics Corporation of Tamilnadu Ltd., Chennai vs. ACIT, CC-2(1), Chennai

The appeal stands partly allowed

ITA 829/CHNY/2020[2015-16]Status: DisposedITAT Chennai04 Jan 2023AY 2015-16

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

For Appellant: Shri N. Arjun Raj (CA.)- Ld. ARFor Respondent: Shri P.Sajit Kumar, (JCIT)-Ld. DR
Section 115JSection 143(3)Section 14ASection 80Section 80I

…आयकर अपीलीय अिधकरण ‘सी’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI माननीय +ी महावीर िसंह, उपा01 एवं माननीय +ी मनोज कुमार अ6वाल ,लेखा सद9 के सम1। BEFORE HON’BLE SHRI MAHAVIR SINGH, VICE PRESIDENT AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकर अपील सं./ ITA No.828/Chny/2020 (िनधाBरण वषB / Assessment Year: 2014-15) & आयकर अपील सं./ ITA No.829/Chny/2020 (िनधाBरण वषB / Assessment Year: 2015-16) & आयकर अपील सं./ ITA No.840/Chny/2020 (िनधाBरण वषB / Assessment Year: 2016-17) M/s. Electronics Corporation of ACIT बनाम Tamilnadu Ltd. Corporate Circle-2(1), 692, MHU Complex, Anna Salai, Chenna…

M/S. Electronics Corporation of Tamilnadu Ltd., Chennai vs. ACIT, CC - 2 (1), Chennai

The appeal stands partly allowed

ITA 828/CHNY/2020[2014-15]Status: DisposedITAT Chennai04 Jan 2023AY 2014-15

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

For Appellant: Shri N. Arjun Raj (CA.)- Ld. ARFor Respondent: Shri P.Sajit Kumar, (JCIT)-Ld. DR
Section 115JSection 143(3)Section 14ASection 80Section 80I

…आयकर अपीलीय अिधकरण ‘सी’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI माननीय +ी महावीर िसंह, उपा01 एवं माननीय +ी मनोज कुमार अ6वाल ,लेखा सद9 के सम1। BEFORE HON’BLE SHRI MAHAVIR SINGH, VICE PRESIDENT AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकर अपील सं./ ITA No.828/Chny/2020 (िनधाBरण वषB / Assessment Year: 2014-15) & आयकर अपील सं./ ITA No.829/Chny/2020 (िनधाBरण वषB / Assessment Year: 2015-16) & आयकर अपील सं./ ITA No.840/Chny/2020 (िनधाBरण वषB / Assessment Year: 2016-17) M/s. Electronics Corporation of ACIT बनाम Tamilnadu Ltd. Corporate Circle-2(1), 692, MHU Complex, Anna Salai, Chenna…

Gujarat Fluorochemicals Limited., Vadodara vs. The DCIT, Circle-1(1)(1), Vadodara

The appeal of the assessee is partly allowed

ITA 751/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad28 Dec 2022AY 2014-15

Bench: Mrs. Annapurna Gupta & Shri T.R. Senthil Kumar"नधा"रणवष"/Assessment Year: 2014-15 Gujarat Fluorochemicals Ltd., Vs. Dcit, 2Nd Floor, Abs Tower, Old Circle 1(1)(1), Padra Road, Baroda-390007 Baroda Pan : Aaacg 6725 H अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri S.N. Soparkar, Sr. Advocate & Shri Parin Shah, Ar Revenue By : Shri Samir Tekriwal, Cit-Dr सुनवाई क" तार"ख/Date Of Hearing : 11.10.2022 घोषणा क" तार"ख /Date Of Pronouncement: 28.12.2022 आदेश/O R D E R Per Annapurna Gupta:

For Appellant: Shri S.N. Soparkar, Sr. Advocate &For Respondent: Shri Samir Tekriwal, CIT-DR
Section 115Section 115JSection 14ASection 14A(2)Section 8D(2)(i)

…आयकरअपील"यअ"धकरण, अहमदाबाद"यायपीठ‘‘सी’’अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, AHMEDABAD BEFORE MRS. ANNAPURNA GUPTA, ACCOUNTANT MEMBER AND SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER "नधा"रणवष"/Assessment Year: 2014-15 Gujarat Fluorochemicals Ltd., Vs. DCIT, 2nd Floor, ABS Tower, Old Circle 1(1)(1), Padra Road, Baroda-390007 Baroda PAN : AAACG 6725 H अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri S.N. Soparkar, Sr. Advocate & Shri Parin Shah, AR Revenue by : Shri Samir Tekriwal, CIT-DR सुनवाई क" तार"ख/Date of Hearing : 11.10.2022 घोषणा क" तार"ख /Date of Pronouncement: 28.12.2022 आदेश…

The ACIT, Circle-4(1)(2), Ahmedabad vs. M/S. Torrent Power Limited, Ahmedabad

ITA 2047/AHD/2018[2013-14]Status: DisposedITAT Ahmedabad28 Dec 2022AY 2013-14
For Appellant: Shri Vartik Choksi, A.RFor Respondent: Shri Ritesh Parmar, CIT. D.R
Section 14ASection 36Section 80

…571/- to the book profit in pursuance to the clause (f) of explanation 1 to section 115JB of the Act. 124.1 However, we note that in the recent judgment of Special Bench of Hon’ble Delhi Tribunal in the case of ACIT vs. Vireet Investment Pvt. Ltd. reported in 82 Taxmann.com 415 has held that the disallowances made u/s 14A r.w.r. 8D cannot be the subject matter of addition while determining the net profit u/s 115JB of the Act. The relevant portion of the said order is reproduced below: ITA nos.14 & 2047/AHD/2018 With C.O.No.41 & 120/Ahd/2019 A.Ys. 2012-13 & 2013-14 25 “In view of above discussion, the computatio…

The ACIT, Circle-4(1)(2), Ahmedabad vs. M/S. Torrent Power Ltd., Ahmedabad

ITA 14/AHD/2018[2012-13]Status: DisposedITAT Ahmedabad28 Dec 2022AY 2012-13
For Appellant: Shri Vartik Choksi, A.RFor Respondent: Shri Ritesh Parmar, CIT. D.R
Section 14ASection 36Section 80

…571/- to the book profit in pursuance to the clause (f) of explanation 1 to section 115JB of the Act. 124.1 However, we note that in the recent judgment of Special Bench of Hon’ble Delhi Tribunal in the case of ACIT vs. Vireet Investment Pvt. Ltd. reported in 82 Taxmann.com 415 has held that the disallowances made u/s 14A r.w.r. 8D cannot be the subject matter of addition while determining the net profit u/s 115JB of the Act. The relevant portion of the said order is reproduced below: ITA nos.14 & 2047/AHD/2018 With C.O.No.41 & 120/Ahd/2019 A.Ys. 2012-13 & 2013-14 25 “In view of above discussion, the computatio…

DCIT, Chennai vs. Siva Ventures Ltd., Chennai

The appeal of the revenue stand partly allowed in terms of our above order

ITA 1417/CHNY/2016[2008-2009]Status: DisposedITAT Chennai23 Dec 2022AY 2008-2009

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am.

For Appellant: Shri B. Ramakrishnan (CA) – Ld. ARFor Respondent: Ms. Ann L.Kapthuama (CIT) –Ld. DR
Section 143(3)Section 14ASection 250(6)

…ed to furnish requisite details and computations. The grounds raised by the assessee stand partly allowed. 4.3 The disallowance made u/s 14A could not be added back u/s 115JB as per the decision of Special Bench of ITAT in ACIT vs. Vireet Investment (P.) Ltd. 82 Taxmann.com 415. Therefore, the impugned order, on this count, could not be faulted with. The grounds raised by the revenue stand dismissed. Conclusion 5. The appeal of the assessee as well as the appeal of the revenue stand partly allowed in terms of our above order. Order pronounced on 23rd December, 2022. (MAHAVIR SINGH) (MANOJ KUMAR AGGARWAL) उपा23 /…

Siva Industries and Holdings Limited, Chennai vs. DCIT, Chennai

The appeal of the revenue stand partly allowed in terms of our above order

ITA 1390/CHNY/2016[2008-09]Status: DisposedITAT Chennai23 Dec 2022AY 2008-09

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am.

For Appellant: Shri B. Ramakrishnan (CA) – Ld. ARFor Respondent: Ms. Ann L.Kapthuama (CIT) –Ld. DR
Section 143(3)Section 14ASection 250(6)

…ed to furnish requisite details and computations. The grounds raised by the assessee stand partly allowed. 4.3 The disallowance made u/s 14A could not be added back u/s 115JB as per the decision of Special Bench of ITAT in ACIT vs. Vireet Investment (P.) Ltd. 82 Taxmann.com 415. Therefore, the impugned order, on this count, could not be faulted with. The grounds raised by the revenue stand dismissed. Conclusion 5. The appeal of the assessee as well as the appeal of the revenue stand partly allowed in terms of our above order. Order pronounced on 23rd December, 2022. (MAHAVIR SINGH) (MANOJ KUMAR AGGARWAL) उपा23 /…

DCIT- CC- 7 (1), Mumbai vs. Shree Global Tradefin Ltd., Mumbai

In the result, the appeal filed by the Revenue is dismissed

ITA 1374/MUM/2022[2017-18]Status: DisposedITAT Mumbai22 Dec 2022AY 2017-18

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm Dcit, Central Circle 7(1) Shree Global Tradefin Ltd. Mumbai 35, Ashok Chambers, Vs. Broach Street, Devji Ratansey Marg, Mumbai-400 009 Pan/Gir No. Aaacb 2975 J (Revenue) : (Assessee)

For Appellant: Shri Vijay MehtaFor Respondent: Shri Vranda U. Matkarni
Section 10(38)Section 143(3)Section 14ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND MS. KAVITHA RAJAGOPAL, JM DCIT, Central Circle 7(1) Shree Global Tradefin Ltd. Mumbai 35, Ashok Chambers, Vs. Broach Street, Devji Ratansey Marg, Mumbai-400 009 PAN/GIR No. AAACB 2975 J (Revenue) : (Assessee) Cross Objection No. 115/Mum/2022 (Arising out of ITA No. 1374/Mum2022) (Assessment Year: 2017-18) Shree Global Tradefin Ltd. DCIT, Central Circle 7(1) 35, Ashok Chambers, Mumbai Vs. Broach Street, Devji Ratansey Marg, Mumbai-400 009 PAN/GIR No. AAACB 2975 J (Assessee) : (Revenue) Assessee by : Shri Vijay Mehta R…

DCIT, Circle-1(1)(1), Ahmedabad vs. Adani Properties Pvt Ltd., Ahmedabad

In the result, the appeal filed by the assessee is partly allowed and the appeal filed by the Revenue is dismissed

ITA 1641/AHD/2019[2016-17]Status: DisposedITAT Ahmedabad21 Dec 2022AY 2016-17
For Appellant: Shri VartikChokshi, A.R. & Shri Dhrunal BhattFor Respondent: Shri Prathvi Raj Meena, CITD.R
Section 115Section 115JSection 143(3)Section 14A

…आयकरअपील"यअ"धकरण, अहमदाबाद"यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’B’’BENCH, AHMEDABAD BEFOREMS. SUCHITRA KAMBLE, JUDICIAL MEMBER And SHRIWASEEM AHMED, ACCOUNTANT MEMBER आयकरअपीलसं./ITA No.1479/AHD/2019 "नधा"रणवष"/Asstt. Year: 2016-17 Adani Properties Pvt. Ltd. DCIT 8th Floor, Shikhar, Nr. Mithakhali Six Vs. Circle-1(1)(1), Roads, Ahmedabad-380009 Ahmedabad PAN: AABCA3182H (Applicant) (Respondent) आयकरअपीलसं./ITA No.1641/AHD/2019 "नधा"रणवष"/Asstt. Year: 2016-17 DCIT Adani Properties Pvt. Ltd. 8th Floor, Shikhar, Circle-1(1)(1), Vs. Ahmedabad Nr. Mithakhali Circle, Navrangpura, Ahmedabad-380009 PAN:…

Adani Properties Pvt Ltd., Ahmedabad vs. DCIT, Circle-1(1)(1), Ahmedabad

In the result, the appeal filed by the assessee is partly allowed and the appeal filed by the Revenue is dismissed

ITA 1479/AHD/2019[2016-17]Status: DisposedITAT Ahmedabad21 Dec 2022AY 2016-17
For Appellant: Shri VartikChokshi, A.R. & Shri Dhrunal BhattFor Respondent: Shri Prathvi Raj Meena, CITD.R
Section 115Section 115JSection 143(3)Section 14A

…आयकरअपील"यअ"धकरण, अहमदाबाद"यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’B’’BENCH, AHMEDABAD BEFOREMS. SUCHITRA KAMBLE, JUDICIAL MEMBER And SHRIWASEEM AHMED, ACCOUNTANT MEMBER आयकरअपीलसं./ITA No.1479/AHD/2019 "नधा"रणवष"/Asstt. Year: 2016-17 Adani Properties Pvt. Ltd. DCIT 8th Floor, Shikhar, Nr. Mithakhali Six Vs. Circle-1(1)(1), Roads, Ahmedabad-380009 Ahmedabad PAN: AABCA3182H (Applicant) (Respondent) आयकरअपीलसं./ITA No.1641/AHD/2019 "नधा"रणवष"/Asstt. Year: 2016-17 DCIT Adani Properties Pvt. Ltd. 8th Floor, Shikhar, Circle-1(1)(1), Vs. Ahmedabad Nr. Mithakhali Circle, Navrangpura, Ahmedabad-380009 PAN:…