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.

M/S. Molecular Connections Private Limited, Bangalore vs. Joint Commissioner of Income Tax(OSD), Circle - 4(1)(2), Bangalore

In the result, the appeal of the assessee is allowed

ITA 156/BANG/2022[2017-18]Status: DisposedITAT Bangalore21 Jul 2022AY 2017-18

Bench: Smt. Beena Pillai & Shri Laxmi Prasad Sahuassessment Year : 2017-18

For Appellant: Shri K. Sheshadri, C.AFor Respondent: Shri Sankar Ganesh K., DR
Section 111ASection 143(2)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SMT. BEENA PILLAI, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment Year : 2017-18 M/s. Molecular Connections Private Limited No.59/2, Heritage Building, Block B, 100 Feet Ring Road JCIT Vs. Kadirenhalli, BSK II Stage Circle 4(1)(2) Bengaluru 560 070 Bengaluru. PAN NO : AACCM5956A APPELLANT RESPONDENT Appellant by : Shri K. Sheshadri, C.A Respondent by : Shri Sankar Ganesh K., DR Date of Hearing : 06.06.2022 Date of Pronouncement : 21.07.2022 O R D E R PER LAXMI PRASAD SAHU, ACCOUNTANT MEMBER: This appeal by the as…

The DCIT, Circle-4(1)(2), Ahmedabad vs. M/S. Zaveri & Company Pvt. Ltd, Ahmedabad

In the result, appeal of the Revenue is partly allowed

ITA 296/AHD/2020[2016-17]Status: DisposedITAT Ahmedabad20 Jul 2022AY 2016-17

Bench: Shri P.M. Jagtap & Ms. Suchitra Kambleassessment Year: 2016-17

For Appellant: Shri Mukesh Kumar Sharma, Sr. D.RFor Respondent: Shri M.K. Patel, A.R
Section 115JSection 14ASection 36(1)(iii)

…0) and thus has calculated the administrative expenses to the extent of Rs.36,23,034/-. A.Y. 2016-17 Page 3 of 4 7. As regards ground no.2, the Ld. AR relied upon the Special Bench decision of the Tribunal in the case of ACIT vs. Vireet Investment Pvt. Ltd., 82 Taxmann.com 415. Ld. AR further submitted that the CIT(A) has taken proper cognisance and deleted this addition. 8. We have heard both the parties and perused all the relevant material available on record. It is pertinent to note that the Assessing Officer has also observed that the assessee earned exempt income which is Rs.2,00,19,450/- which can be see…

DCIT, Circle-1(1)(1), Ahmedabad vs. M/S. Adani Agri Fresh Ltd., Ahmedabad

In the result, appeal of the Revenue as well as Cross Objection filed by the assessee both are dismissed

ITA 1642/AHD/2019[2016-17]Status: DisposedITAT Ahmedabad20 Jul 2022AY 2016-17

Bench: Shri P.M. Jagtap & Ms. Suchitra Kambleassessment Year: 2016-17

For Appellant: Shri Biren Shah, A.RFor Respondent: Shri Ramesh Kumar, Sr. DR
Section 115JSection 14A

…ITA No.1642/Ahd/2019 & CO No.20/Ahd/2020 A.Y. 2016-17 Page 1 of 4 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH, AHMEDABAD BEFORE SHRI P.M. JAGTAP, VICE PRESIDENT AND Ms. SUCHITRA KAMBLE, JUDICIAL MEMBER Assessment Year: 2016-17 The D.C.I.T., vs. M/s. Adani Agri Fresh Limited, Circle – 1(1)(1), Ahmedabad. Adani House, Near Mithakhali Circle, Navrangpura, Ahmedabad – 380 009. [PAN – AAFCA 0413 P] C.O. No.20/Ahd/2020 (In ITA No.1642/Ahd/2019 Assessment Year: 2016-17 M/s. Adani Agri Fresh Limited, vs. The D.C.I.T., Adani House, Circle – 1(1)(1), Ahmedabad. Near Mithakhali Circle, Navrangpura, Ahmedab…

Adurjee & Brothers Private Limited, Pune vs. DCIT Central Circle-1(1), Pune

Appeal is partly allowed for statistical purposes in above terms

ITA 1953/PUN/2019[2012-13]Status: DisposedITAT Pune19 Jul 2022AY 2012-13

Bench: Shri S.S.Godara, Jm & Shri Dr. Dipak P. Ripote, Am आयकर अपीऱ सं. / Ita No.1953/Pun/2019 ननधधारण वषा / Assessment Year : 2012-13 Adurjee & Bros. Pvt. Ltd., 16-B/1, Sarosh Bhavan, Dr. Ambedkar Road, Pune – 411 001 .......अपऩलधथी / Appellant Pan : Aabca4890J बनधम / V/S. ……प्रत्यथी / Respondent Dcit, Cen. Cir. 1(1), Pune

For Appellant: Shri R.S. AbyankarFor Respondent: Shri S. P. Walimbe
Section 143(3)Section 14A

…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.1953/PUN/2019 ननधधारण वषा / Assessment Year : 2012-13 Adurjee & Bros. Pvt. Ltd., 16-B/1, Sarosh Bhavan, Dr. Ambedkar Road, Pune – 411 001 .......अपऩलधथी / Appellant PAN : AABCA4890J बनधम / V/s. ……प्रत्यथी / Respondent DCIT, Cen. Cir. 1(1), Pune Assessee by : Shri R.S. Abyankar Revenue by : Shri S. P. Walimbe सपनवधई की तधरऩख / Date of Hearing : 09.06.2022 घोषणध की तधरऩख / Date of Pronouncement : 19.07.2022 आदेश / ORDER PER S. S. GODAR…

M/S. Atria Convergence Technologies Limited, Bangalore vs. Assistant Commissioner of Income Tax, Special Range- 1, Bangalore

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

ITA 2475/BANG/2019[2011-12]Status: DisposedITAT Bangalore18 Jul 2022AY 2011-12

Bench: Shri N.V. Vasudevan, Vice Preseident & Shri Padmavathy Sassessment Year : 2011-12

For Appellant: Shri Aliasger Rampurwala, CAFor Respondent: Shri T. Roumuan Paite, CIT(DR)(ITAT), Bengaluru
Section 143(2)Section 14ASection 194JSection 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESEIDENT AND SHRI PADMAVATHY S, ACCOUNTANT MEMBER Assessment year : 2011-12 Atria Convergence Technologies Vs. The Assistant Commissioner of Ltd., Income Tax, No.1, 2nd & 3rd Floor, Special Range 1, Indian Express Building, Bangalore. Queens Road, Bangalore – 560 001. PAN : AACCA 8907B APPELLANT RESPONDENT Appellant by : Shri Aliasger Rampurwala, CA Respondent by : Shri T. Roumuan Paite, CIT(DR)(ITAT), Bengaluru. Date of hearing : 27.06.2022 Date of Pronouncement : 18.07.2022 O R D E R Per Padmavathy S., Accountant…

The Arvind Ltd, Ahmedabad vs. The ACIT., Circle-1, Ahmedabad

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

ITA 862/AHD/2012[2007-08]Status: DisposedITAT Ahmedabad15 Jul 2022AY 2007-08

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./Ita No. 862/Ahd/2012 िनधा"रण वष"/Asstt. Year: 2007-2008 Arvind Ltd.(Earlier Known As Arvind A.C.I.T., Mills Ltd.), Vs. Circle-1, Naroda Road, Ahmedabad. Naroda, Ahmedabad.

For Appellant: Shri S.N. Soparkar, Sr. Advocate with Shri Parin Shah, A.RFor Respondent: Shri Vijay Kumar Jaiswal, CIT. DR
Section 115JSection 14A

…आयकर अपीलीय अिधकरण, अहमदाबाद "ायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ A’’ BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And Ms. MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./ITA No. 862/AHD/2012 िनधा"रण वष"/Asstt. Year: 2007-2008 Arvind Ltd.(earlier known as Arvind A.C.I.T., Mills Ltd.), Vs. Circle-1, Naroda Road, Ahmedabad. Naroda, Ahmedabad. PAN: AABCA2398D (Applicant) (Respondent) Assessee by : Shri S.N. Soparkar, Sr. Advocate with Shri Parin Shah, A.R Revenue by : Shri Vijay Kumar Jaiswal, CIT. DR सुनवाई की तारीख/Date of Hearing : 04/05/2022 घोषणा की तारीख/ Date of Pronouncement : 15/0…

Alkyl Amines Chemicals Ltd, Navi Mumbai vs. Dy CIT (OSD) 10(3), Mumbai

In the result, appeal filed by the assessee is partly allowed

ITA 1019/MUM/2020[2011-12]Status: DisposedITAT Mumbai14 Jul 2022AY 2011-12

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Blem/S. Alkyl Amines Chemicals Ld., V. Dcit (Osd)-10(3) 401-407, Nirman Vyapar Kendra Room No. 517, 4Th Floor Plot No. 10, Sector – 17 Aayakar Bhavan, M.K. Road Vashi, Navi Mumbai – 400703 Mumbai - 400020 Pan: Aaaca6783F (Appellant) (Respondent) Assessee By : Ms. Shruti Agarwal Department By : Shri Mehul Jain

For Appellant: Ms. Shruti AgarwalFor Respondent: Shri Mehul Jain
Section 10Section 143(1)Section 143(2)Section 14ASection 195Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, HON'BLE JUDICIAL MEMBER M/s. Alkyl Amines Chemicals Ld., v. DCIT (OSD)-10(3) 401-407, Nirman Vyapar Kendra Room No. 517, 4th Floor Plot No. 10, Sector – 17 Aayakar Bhavan, M.K. Road Vashi, Navi Mumbai – 400703 Mumbai - 400020 PAN: AAACA6783F (Appellant) (Respondent) Assessee by : Ms. Shruti Agarwal Department by : Shri Mehul Jain Date of Hearing : 07.06.2022 Date of Pronouncement : 14.07.2022 O R D E R PER S. RIFAUR RAHMAN (AM) 1. This appeal is filed by the assessee ag…

ACIT - CC-3(3), Mumbai vs. M/S.Welspun India Ltd., Mumbai

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

ITA 2551/MUM/2021[2016-17]Status: DisposedITAT Mumbai11 Jul 2022AY 2016-17

Bench: Shri Prashant Maharishi & Shri Pavan Kumar Gadaleacit, Cc-3(3), Vs. M/Swelspun India Ltd Room No. 1923, 19Th B Wing, 9Th Floor, Floor, Air India Bldg, Trade Worldcentere, Nariman Point, Senapati Bapat Marg, Mumbai-400021. Kamala Mills Compound, Lower Parel, Mumbai - 400013 Pan/Gir No. : Aaacw1259N Appellant .. Respondent Appellant By : Shri Jasbir Chouhan.Cit.Dr Respondent By : Shri Rajiv Khandelwal.Ar Date Of Hearing 12.07.2022 Date Of Pronouncement 25.07.2022 आदेश / O R D E R Per Pavan Kumar Gadale Jm:

For Appellant: Shri Jasbir Chouhan.CIT.DRFor Respondent: Shri Rajiv Khandelwal.AR
Section 115JSection 132Section 143Section 143(2)Section 143(3)Section 14ASection 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ACIT, CC-3(3), Vs. M/sWelspun India Ltd Room No. 1923, 19th B Wing, 9th Floor, Floor, Air India Bldg, Trade WorldCentere, Nariman Point, Senapati Bapat Marg, Mumbai-400021. Kamala Mills Compound, Lower Parel, Mumbai - 400013 PAN/GIR No. : AAACW1259N Appellant .. Respondent Appellant by : Shri Jasbir Chouhan.CIT.DR Respondent by : Shri Rajiv Khandelwal.AR Date of Hearing 12.07.2022 Date of Pronouncement 25.07.2022 आदेश / O R D E R PER PAVAN KUMAR GADALE JM: The r…

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…

Tata Housing Development Company Ltd., Mumbai vs. DCIT- 8(3)(1), Mumbai

In the result, the appeal filed by the assessee ITA

ITA 3491/MUM/2019[2015-16]Status: DisposedITAT Mumbai28 Jun 2022AY 2015-16

Bench: Shri Pavan Kumar Gadale & Shri Amarjit Singhm/S Tata Housing Vs. Dcit – 8(3)(1) Development Company Room No. 615, Ltd.,E Block, Voltas Aayakar Bhavan, Compound, Tb Kadam Mk Marg, Marg, Chinchpokli, Mumbai – 400020. Mumbai – 400033. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. :Aaact0191Q Appellant .. Respondent Dcit – 8(3)(1) Vs. M/S. Tata Housing Room No. 615, Aayakar Development Company Bhavan, Ltd.,E Block, Voltas Mk Marg, Compound, Tb Kadam Mumbai – 400020. Marg, Chinchpokli, Mumbai – 400033. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. :Aaact0191Q Appellant .. Respondent

For Appellant: Shri.Madhur Agarwal.ARFor Respondent: Shri.Ajay Kumar. CIT DR
Section 115JSection 143(2)Section 143(3)Section 14ASection 36(1)Section 36(1)(iii)

…issue under consideration is covered by the decision of honourable Tribunal in the case of the appellant for AY 2012-13. The honourable Tribunal has following the decision of Hon'ble Special Bench of ITAT Delhi in the case of Vireet Investment (P) Ltd. (2017) 82 Taxmann.com 415 (DEL-Trib.) (SB) held that Investments earning exempt income are only to be considered for computing disallowance under Rule 8D(2) (ili) of the IT Rules. Following the same, the disallowance under Rule 8D(2) (ili) works out to Rs. 9530/- (19,06,084 + 19,06,084) /2 x 0.05%). As the appellant has suo moto disallowed Rs. 5000/- further disall…

Pearl Global Industries Ltd, New Delhi vs. ACIT, Circle-19(2), New Delhi

In the result, the appeal is allowed as indicated above

ITA 7826/DEL/2019[2016-17]Status: DisposedITAT Delhi27 Jun 2022AY 2016-17

Bench: Shri Saktijit Dey & Dr. Brr Kumarassessment Year: 2016-17

Section 115JSection 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘F’ NEW DELHI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND DR. BRR KUMAR, ACCOUNTANT MEMBER Assessment Year: 2016-17 Pearl Global Industries Vs. ACIT, Circle-19(2), Ltd., A-3, Naraina Ind. New Delhi Area, Phase-II, New Delhi PAN :AAACM0175F (Appellant) (Respondent) Appellant by Ms. Pallavi Dinodia & Shri Harish Dhamija, CAs Assessee by Ms. Indu Sen, SR. DR Date of hearing 27.06.2022 Date of pronouncement 27.06.2022 ORDER PER SAKTIJIT DEY, JUDICIAL MEMBER: This is an appeal by the assessee against order dated 30.07.2019 of learned Commissioner of Income-T…

Raptakos Brett and Co. Ltd, Mumbai vs. DCIT RG 5(3)(1), Mumbai

In the result, appeal of the assessee is allowed

ITA 4151/MUM/2018[2014-15]Status: DisposedITAT Mumbai22 Jun 2022AY 2014-15

Bench: Shri Vikas Awasthy & Shri Amarjit Singhआअसं.4151/मुं/2018(िन.व. 2014-15) M/S Raptakos Brett & Co. Ltd. 253, Dr. Annie Besant Road, Worli, Mumbai-400030. Pan: Aaacr1772R ...... अपीलाथ" /Appellant बनाम Vs. Dcit-5(3)(1), Mumbai. ..... "ितवादी/Respondent अपीलाथ" "ारा/ Appellant By : Sh. Ronak Doshi With Ms. Ayushi "ितवादी "ारा/Respondent By : Sh. Pankaj Kumar & Sh. Pavan Kumar Beerla सुनवाई की ितिथ/ Date Of Hearing : 25/03/2022 घोषणा की ितिथ/ Date Of Pronouncement : 22/06/2022 आदेश/ Order Per Vikas Awasthy, Jm: This Appeal By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals)-10, Mumbai [Hereinafter Referred To As ‘The Cit(A)’] Dated 26.03.2018 For Assessment Year (Ay) 2014-15. 2. The Assessee In Appeal Has Raised Solitary Issue Assailing The Findings Of Cit(A) In Confirming Disallowance Under Section 14A Of The Income Tax Act

For Appellant: Sh. Ronak Doshi with Ms. AyushiFor Respondent: Sh. Pankaj Kumar and Sh. Pavan Kumar Beerla
Section 10(34)Section 14ASection 14A(2)

…आयकर अपीलीय अिधकरण मुंबई पीठ “ डी ” मुंबई "ी िवकास अव"थी,"ाियक सद" एंव "ी अ मरजीत िसंह, लेखा सद" के सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI AMARJIT SINGH, ACCOUNTANT MEMBER आअसं.4151/मुं/2018(िन.व. 2014-15) M/s Raptakos Brett and Co. Ltd. 253, Dr. Annie Besant Road, Worli, Mumbai-400030. PAN: AAACR1772R ...... अपीलाथ" /Appellant बनाम Vs. DCIT-5(3)(1), Mumbai. ..... "ितवादी/Respondent अपीलाथ" "ारा/ Appellant by : Sh. Ronak Doshi with Ms. Ayushi "ितवादी "ारा/Respondent by : Sh. Pankaj Kumar and Sh. Pavan Kumar Beerla सुनवाई की ितिथ/ Da…

Saregama India Limited, Kolkata vs. DCIT, Circle-3(1), Kolkata

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

ITA 1517/KOL/2019[2012-13]Status: DisposedITAT Kolkata21 Jun 2022AY 2012-13

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma]

Section 10Section 139(1)Section 14ASection 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA [Before Shri Rajesh Kumar, Accountant Member & Shri Sonjoy Sarma, Judicial Member] I.T.A. No. 1517/Kol/2019 Assessment Year : 2012-13 Saregama India Ltd. Vs. DCIT,Circle-3(1), Kolkata (PAN: AAACT 9815 B) Appellant Respondent Date of Hearing 11.05.2022 Date of Pronouncement 21.06.2022 For the Appellant Shri J.P.Khaitan, Sr. Counsel For the Respondent Shri Surendra Kumar Mishra, Addl. CIT ORDER Per Shri Rajesh Kumar, AM: This is an appeal preferred by the assessee against the order of the Commissioner of Income Tax(Appeals)-17, Kolkata [hereinafter refer…

Pearl Global Industries Ltd, New Delhi vs. ACIT, Circle-19(2), New Delhi

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

ITA 6624/DEL/2019[2015-16]Status: DisposedITAT Delhi16 Jun 2022AY 2015-16

Bench: Sh. Anil Chaturvedi & Sh. Narender Kumar Choudhrypearl Global Industries Vs. Acit Ltd., A-3, Community Circle – 19(2) Centre, Naraina New Delhi Industrial Area, Phase-Ii New Delhi – 110028

Section 115JSection 143(2)Section 143(3)Section 14ASection 2(24)(x)Section 250Section 36(1)(va)Section 43

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’, NEW DELHI BEFORE SH. ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SH. NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER Pearl Global Industries Vs. ACIT Ltd., A-3, community Circle – 19(2) Centre, Naraina New Delhi Industrial Area, Phase-II New Delhi – 110028 PAN : AAACM 0175 F (APPELLANT) (RESPONDENT) Assessee by Ms. Pallavi Dinodia, C.A. Revenue by Shri T. Kipgen, CIT D.R. Date of hearing: 22.06.2022 Date of Pronouncement: 22.06.2022 ORDER PER ANIL CHATURVEDI, AM : The present appeal filed by the assessee is directed against the order dated 10.06.2019 of the Commis…

DCIT, Circle-1(1)(1), Ahmedabad vs. Adani Petronet (Dahej) Port Pvt. Ltd, Ahmedabad

In the result, the appeal of the Revenue for AY 2014-15 and CO of the assessee for AY 2013-14 are treated as partly allowed

ITA 2045/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad31 May 2022AY 2014-15

Bench: Shri P.M. Jagtap, Vice- & Shri Siddhartha Nautiyalassessment Year : 2012-13 Adani Petronet (Dahej) Port The Dy. Commissioner Of Pvt. Ltd., Vs Income-Tax, 9Th Floor, Shikhar Building, Circle 1(1)(1), Nr. Mithakali Circle, Ahmedabad Navrangpura, Ahmedabad-380009 Pan: Aaeca 5046 R Assessment Year : 2012-13 The Dy. Commissioner Of Adani Petronet (Dahej) Port Income-Tax, Vs Pvt. Ltd., Circle 1(1)(1), Ahmedabad-380009 Ahmedabad Pan: Aaeca 5046 R

For Appellant: Shri Vartik Chokshi, AR &For Respondent: Shri Mudit Nagpal, CIT-DR
Section 14A

…der dated 15.07.2019 passed in ITA Nos. 3075 and 3338/Ahd/2015 vide paragraph Nos. 11 to 11.5 as under:- “11.1 We also 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 of the Act r.w.r. 8D cannot be the subject matter of disallowances while determining the book profit u/s 115JB of the Act. The relevant portion of the said order is reproduced below: “In view of above discussion, the computation under clause (f) of Explanation 1 to section 115JB(2), is to be ma…

The Dy.Commissioner of Income Tax, Circle-1(1)(1), Ahmedabad vs. Adani Petronet( Dahej) Port Pvt. Ltd., Ahmedabad

In the result, the appeal of the Revenue for AY 2014-15 and CO of the assessee for AY 2013-14 are treated as partly allowed

ITA 1792/AHD/2018[2013-14]Status: DisposedITAT Ahmedabad31 May 2022AY 2013-14

Bench: Shri P.M. Jagtap, Vice- & Shri Siddhartha Nautiyalassessment Year : 2012-13 Adani Petronet (Dahej) Port The Dy. Commissioner Of Pvt. Ltd., Vs Income-Tax, 9Th Floor, Shikhar Building, Circle 1(1)(1), Nr. Mithakali Circle, Ahmedabad Navrangpura, Ahmedabad-380009 Pan: Aaeca 5046 R Assessment Year : 2012-13 The Dy. Commissioner Of Adani Petronet (Dahej) Port Income-Tax, Vs Pvt. Ltd., Circle 1(1)(1), Ahmedabad-380009 Ahmedabad Pan: Aaeca 5046 R

For Appellant: Shri Vartik Chokshi, AR &For Respondent: Shri Mudit Nagpal, CIT-DR
Section 14A

…der dated 15.07.2019 passed in ITA Nos. 3075 and 3338/Ahd/2015 vide paragraph Nos. 11 to 11.5 as under:- “11.1 We also 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 of the Act r.w.r. 8D cannot be the subject matter of disallowances while determining the book profit u/s 115JB of the Act. The relevant portion of the said order is reproduced below: “In view of above discussion, the computation under clause (f) of Explanation 1 to section 115JB(2), is to be ma…

The Dy.Commissioner of Income Tax, Circle-1(1)(1), Ahmedabad vs. Adani Petronet( Dahej) Port Pvt. Ltd., Ahmedabad

In the result, the appeal of the Revenue for AY 2014-15 and CO of the assessee for AY 2013-14 are treated as partly allowed

ITA 1470/AHD/2018[2012-13]Status: DisposedITAT Ahmedabad31 May 2022AY 2012-13

Bench: Shri P.M. Jagtap, Vice- & Shri Siddhartha Nautiyalassessment Year : 2012-13 Adani Petronet (Dahej) Port The Dy. Commissioner Of Pvt. Ltd., Vs Income-Tax, 9Th Floor, Shikhar Building, Circle 1(1)(1), Nr. Mithakali Circle, Ahmedabad Navrangpura, Ahmedabad-380009 Pan: Aaeca 5046 R Assessment Year : 2012-13 The Dy. Commissioner Of Adani Petronet (Dahej) Port Income-Tax, Vs Pvt. Ltd., Circle 1(1)(1), Ahmedabad-380009 Ahmedabad Pan: Aaeca 5046 R

For Appellant: Shri Vartik Chokshi, AR &For Respondent: Shri Mudit Nagpal, CIT-DR
Section 14A

…der dated 15.07.2019 passed in ITA Nos. 3075 and 3338/Ahd/2015 vide paragraph Nos. 11 to 11.5 as under:- “11.1 We also 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 of the Act r.w.r. 8D cannot be the subject matter of disallowances while determining the book profit u/s 115JB of the Act. The relevant portion of the said order is reproduced below: “In view of above discussion, the computation under clause (f) of Explanation 1 to section 115JB(2), is to be ma…

Adani Petronet( Dahej) Port Pvt. Ltd., Ahmedabad vs. The Dy.Commissioner of Income Tax, Circle-1(1)(1), Ahmedabad

In the result, the appeal of the Revenue for AY 2014-15 and CO of the assessee for AY 2013-14 are treated as partly allowed

ITA 1398/AHD/2018[2012-13]Status: DisposedITAT Ahmedabad31 May 2022AY 2012-13

Bench: Shri P.M. Jagtap, Vice- & Shri Siddhartha Nautiyalassessment Year : 2012-13 Adani Petronet (Dahej) Port The Dy. Commissioner Of Pvt. Ltd., Vs Income-Tax, 9Th Floor, Shikhar Building, Circle 1(1)(1), Nr. Mithakali Circle, Ahmedabad Navrangpura, Ahmedabad-380009 Pan: Aaeca 5046 R Assessment Year : 2012-13 The Dy. Commissioner Of Adani Petronet (Dahej) Port Income-Tax, Vs Pvt. Ltd., Circle 1(1)(1), Ahmedabad-380009 Ahmedabad Pan: Aaeca 5046 R

For Appellant: Shri Vartik Chokshi, AR &For Respondent: Shri Mudit Nagpal, CIT-DR
Section 14A

…der dated 15.07.2019 passed in ITA Nos. 3075 and 3338/Ahd/2015 vide paragraph Nos. 11 to 11.5 as under:- “11.1 We also 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 of the Act r.w.r. 8D cannot be the subject matter of disallowances while determining the book profit u/s 115JB of the Act. The relevant portion of the said order is reproduced below: “In view of above discussion, the computation under clause (f) of Explanation 1 to section 115JB(2), is to be ma…