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.

DCIT Circle-13(1), New Delhi vs. Jammu Pigments Ltd, New Delhi

In the result, the appeal is dismissed

ITA 7080/DEL/2019[2012-13]Status: DisposedITAT Delhi31 May 2022AY 2012-13

Bench: Shri Saktijit Dey & Shri Pradip Kumar Kediaassessment Year: 2012-13

Section 115JSection 143(3)Section 14ASection 154

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘C’ NEW DELHI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER Assessment Year: 2012-13 DCIT, Vs. Jammu Pigments Ltd., Circle-13(1), 217, Gali No. 2, Gurugram New Delhi Das Nagar, Laxmi Nagar, New Delhi PAN :AABCJ6000H (Appellant) (Respondent) Appellant by Sh. Pulkit Saini, Advocate Respondent by Sh. Anupama Singla, Sr. DR Date of hearing 31.05.2022 Date of pronouncement 31.05.2022 ORDER PER SAKTIJIT DEY, JM: This is an appeal by the Revenue against order dated 30.05.2019 of learned Commissioner of Income Tax (Appea…

ACIT -Cir 16(1), Mumbai vs. Tv 18 Braodcast Limited, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 2501/MUM/2021[2013-14]Status: DisposedITAT Mumbai30 May 2022AY 2013-14
Section 143(3)Section 92F

…ITA No. 1976/Mum/2021 Assessment year: 2013-14 Page 1 of 10 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI J BENCH, MUMBAI [Coram: Pramod Kumar (Vice President), and Sandeep S Karhail (Judicial Member)] Assessment year: 2013-14 TV 18 Broadcast Limited ………...………….……… Appellant 1st Floor, Empire Complex, 414 Senapati Bapat Marg, Lower Parel, Mumbai 400 013[PAN: AACCG3666M] Vs. Assistant Commissioner of Income Tax …………..………………Respondent Central 16(1) Mumbai Assessment year: 2013-14 Assistant Commissioner of Income Tax …………..……………… Appellant Central 16(1) Mumbai Vs. TV 18 Broadcast Limited ………...………….……… Respon…

Tv 18 Broadcast Ltd, Mumbai vs. ACIT Cir 16(1), Muimbai

In the result, appeal of the Revenue is dismissed

ITA 1976/MUM/2021[2013-14]Status: DisposedITAT Mumbai30 May 2022AY 2013-14
Section 143(3)Section 92F

…ITA No. 1976/Mum/2021 Assessment year: 2013-14 Page 1 of 10 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI J BENCH, MUMBAI [Coram: Pramod Kumar (Vice President), and Sandeep S Karhail (Judicial Member)] Assessment year: 2013-14 TV 18 Broadcast Limited ………...………….……… Appellant 1st Floor, Empire Complex, 414 Senapati Bapat Marg, Lower Parel, Mumbai 400 013[PAN: AACCG3666M] Vs. Assistant Commissioner of Income Tax …………..………………Respondent Central 16(1) Mumbai Assessment year: 2013-14 Assistant Commissioner of Income Tax …………..……………… Appellant Central 16(1) Mumbai Vs. TV 18 Broadcast Limited ………...………….……… Respon…

Dy. Commissioner of Income Tax, Central Cir.-3, Surat vs. Sh. Hareshbhai Mohanbhai Sakariya, Surat

In the result, Revenue’s appeal is dismissed

ITA 48/SRT/2021[2017-18]Status: DisposedITAT Surat25 May 2022AY 2017-18

Bench: Shri Pawan Singh & Dr. Arjun Lal Sainiit(Ss)A No.01/Srt/2021 (Ay 2010-11) It(Ss)A No.09/Srt/2020 (Ay 2014-15) (Hearing In Physical Court) Deputy Commissioner Of Shri Dineshchandra D Income-Tax, Central Circle- Koradia, 3Room No.507, 5Th Floor, 9/10, Dayanand Society, Aayakar Bhawan, Majura B/H.Navyug College, Gate, Surat-395001 Rander Road, Surat Pan No: Acupk 3696 A Assistant Commissioner Of Vs Income-Tax, Central Circle-3, Room No.507, 5Th Floor, Aayakar Bhawan, Majura Gate, Surat-395001 Appellant / Revenue Respondent /Assessee

Section 132Section 132(1)Section 143(3)Section 14ASection 153ASection 153CSection 158BSection 254(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER IT(SS)A No.01/SRT/2021 (AY 2010-11) IT(SS)A No.09/SRT/2020 (AY 2014-15) (Hearing in Physical Court) Deputy Commissioner of Shri Dineshchandra D Income-tax, Central Circle- Koradia, 3Room No.507, 5th Floor, 9/10, Dayanand Society, Aayakar Bhawan, Majura B/h.Navyug College, Gate, Surat-395001 Rander Road, Surat PAN No: ACUPK 3696 A Assistant Commissioner of Vs Income-tax, Central Circle-3, Room No.507, 5th Floor, Aayakar Bhawan, Majura Gate, Surat-395001 Appellant / Revenue…

DCIT Cir 10(3)(1), Mumbai vs. Navin Fluorine International Ltd, Mumbai

In the result, the appeals of the assessee is partly allowed while for the appeals of the revenue is dismissed

ITA 7038/MUM/2018[2011-12]Status: DisposedITAT Mumbai24 May 2022AY 2011-12

Bench: Shri Amit Shukla & Shri Amarjit Singh

For Appellant: Ashok MehtaFor Respondent: S.N. Kabra
Section 115JSection 14Section 143(3)Section 14ASection 41(1)

…4 Appeals Navin Fluorine Intl Ltd. Vs. The DCIT-7(1) 1 A.Ys. 2010-11 & 2011-12 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA No.6491/Mum/2018 (A.Ys. 2010-11 & 2011-12) Navin Fluorine Vs. The DCIT-7(1) International Limited, Room No. 622, 6 th Floor, 2nd Floor, Sunteck Centre Aayakar Bhavan, M.K. 37/40, Subash Road, Road, Mumbai- 400 020 Vile Parle (East) Mumbai – 400 057 स्थायी लेखा सं./ जीआइआर सं./ PAN/GIR No: AABCP0464B Appellant .. Respondent ITA No.7038/Mum/2018 (A.Ys. 2010-11 & 2011-12) The DCIT-7(1) Vs. M/s Na…

Navin Fluorine International Ltd, Mumbai vs. DCIT Cir 7(1), Mumbai

In the result, the appeals of the assessee is partly allowed while for the appeals of the revenue is dismissed

ITA 6491/MUM/2018[2011-12]Status: DisposedITAT Mumbai24 May 2022AY 2011-12

Bench: Shri Amit Shukla & Shri Amarjit Singh

For Appellant: Ashok MehtaFor Respondent: S.N. Kabra
Section 115JSection 14Section 143(3)Section 14ASection 41(1)

…4 Appeals Navin Fluorine Intl Ltd. Vs. The DCIT-7(1) 1 A.Ys. 2010-11 & 2011-12 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA No.6491/Mum/2018 (A.Ys. 2010-11 & 2011-12) Navin Fluorine Vs. The DCIT-7(1) International Limited, Room No. 622, 6 th Floor, 2nd Floor, Sunteck Centre Aayakar Bhavan, M.K. 37/40, Subash Road, Road, Mumbai- 400 020 Vile Parle (East) Mumbai – 400 057 स्थायी लेखा सं./ जीआइआर सं./ PAN/GIR No: AABCP0464B Appellant .. Respondent ITA No.7038/Mum/2018 (A.Ys. 2010-11 & 2011-12) The DCIT-7(1) Vs. M/s Na…

DCIT Cir 7(1), Mumbai vs. Navine Fluorine International Ltd, Mumbai

In the result, the appeals of the assessee is partly allowed while for the appeals of the revenue is dismissed

ITA 5555/MUM/2014[2010-11]Status: DisposedITAT Mumbai24 May 2022AY 2010-11

Bench: Shri Amit Shukla & Shri Amarjit Singh

For Appellant: Ashok MehtaFor Respondent: S.N. Kabra
Section 115JSection 14Section 143(3)Section 14ASection 41(1)

…4 Appeals Navin Fluorine Intl Ltd. Vs. The DCIT-7(1) 1 A.Ys. 2010-11 & 2011-12 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA No.6491/Mum/2018 (A.Ys. 2010-11 & 2011-12) Navin Fluorine Vs. The DCIT-7(1) International Limited, Room No. 622, 6 th Floor, 2nd Floor, Sunteck Centre Aayakar Bhavan, M.K. 37/40, Subash Road, Road, Mumbai- 400 020 Vile Parle (East) Mumbai – 400 057 स्थायी लेखा सं./ जीआइआर सं./ PAN/GIR No: AABCP0464B Appellant .. Respondent ITA No.7038/Mum/2018 (A.Ys. 2010-11 & 2011-12) The DCIT-7(1) Vs. M/s Na…

Navin Fluorine International Ltd, Mumbai vs. DCIT Cir 7(1), Mumbai

In the result, the appeals of the assessee is partly allowed while for the appeals of the revenue is dismissed

ITA 5301/MUM/2014[2010-11]Status: DisposedITAT Mumbai24 May 2022AY 2010-11

Bench: Shri Amit Shukla & Shri Amarjit Singh

For Appellant: Ashok MehtaFor Respondent: S.N. Kabra
Section 115JSection 14Section 143(3)Section 14ASection 41(1)

…4 Appeals Navin Fluorine Intl Ltd. Vs. The DCIT-7(1) 1 A.Ys. 2010-11 & 2011-12 IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA No.6491/Mum/2018 (A.Ys. 2010-11 & 2011-12) Navin Fluorine Vs. The DCIT-7(1) International Limited, Room No. 622, 6 th Floor, 2nd Floor, Sunteck Centre Aayakar Bhavan, M.K. 37/40, Subash Road, Road, Mumbai- 400 020 Vile Parle (East) Mumbai – 400 057 स्थायी लेखा सं./ जीआइआर सं./ PAN/GIR No: AABCP0464B Appellant .. Respondent ITA No.7038/Mum/2018 (A.Ys. 2010-11 & 2011-12) The DCIT-7(1) Vs. M/s Na…

Continental Device India P.Ltd, New Delhi vs. DCIT, Circle-6(2), New Delhi

ITA 5818/DEL/2019[2015-16]Status: DisposedITAT Delhi19 May 2022AY 2015-16

Bench: Dr. B.R.R.Kumar & Sh. Anubhav Sharmam/S. Continental Device India Vs. The Dy. Commissioner Of Pvt. Ltd. Income Tax, Circle -6(2), C-120, Naraina, Delhi Industrial Area, New Delhi - 110028 Pan : Aaacc1835E (Appellant) (Respondent)

Section 143(2)Section 14A

…1 ITA No. 5818/Del/2019, Continental Device India Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘B’ : NEW DELHI) BEFORE DR. B.R.R.KUMAR, ACCOUNTANT MEMBER AND SH. ANUBHAV SHARMA, JUDICIAL MEMBER M/s. Continental Device India Vs. The Dy. Commissioner of Pvt. Ltd. Income Tax, Circle -6(2), C-120, Naraina, Delhi Industrial Area, New Delhi - 110028 PAN : AAACC1835E (APPELLANT) (RESPONDENT) Assessee by Sh. Anubhav Jaggi, CA Revenue by Ms. Shashi Kajle, Sr. DR Date of hearing: 02.05.2022 Date of Pronouncement: 19.05.2022 ORDER PER ANUBHAV SHARMA, JM: The appeal has been preferred by the assessee…

ACIT Circle -7 (3)(1), Mumbai vs. Pancard Clubs Ltd., Mumbai

ITA 2774/MUM/2018[2015-16]Status: DisposedITAT Mumbai29 Apr 2022AY 2015-16

Bench: Shri Kuldip Singh & Shri Om Prakash Kant

For Appellant: NoneFor Respondent: Shri Jasdeep Singh, D.R
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “C”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER ITA Nos.2773 & 2774/M/2018 Assessment Years: 2010-11 & 2015-16 Asstt. Commissioner of M/s. Pancard Clubs Ltd., Income Tax, 111-113, Kalyandas Circle-7(3)(1), Udyog Bhavan, Room No.142G, Vs. Near Century Bhavan, First Floor, Prabhadevi, Aayakar Bhavan, Mumbai – 400 025 M.K. Road, PAN: AAACP9093R Mumbai - 400020 (Appellant) (Respondent) Present for: Assessee by : None Revenue by : Shri Jasdeep Singh, D.R. Date of Hearing : 04 . 04 . 2022 Date of Pronouncement : 29 . 0…

ACIT 7(3)(1), Mumbai vs. Pancard Clubs Ltd., Mumbai

ITA 2773/MUM/2018[2010-11]Status: DisposedITAT Mumbai29 Apr 2022AY 2010-11

Bench: Shri Kuldip Singh & Shri Om Prakash Kant

For Appellant: NoneFor Respondent: Shri Jasdeep Singh, D.R
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “C”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER ITA Nos.2773 & 2774/M/2018 Assessment Years: 2010-11 & 2015-16 Asstt. Commissioner of M/s. Pancard Clubs Ltd., Income Tax, 111-113, Kalyandas Circle-7(3)(1), Udyog Bhavan, Room No.142G, Vs. Near Century Bhavan, First Floor, Prabhadevi, Aayakar Bhavan, Mumbai – 400 025 M.K. Road, PAN: AAACP9093R Mumbai - 400020 (Appellant) (Respondent) Present for: Assessee by : None Revenue by : Shri Jasdeep Singh, D.R. Date of Hearing : 04 . 04 . 2022 Date of Pronouncement : 29 . 0…

DCIT CC 4(2), Mumbai vs. Rockfort Estate Developers Pvt Ltd, Mumbai

In the result, the appeal filed by the revenue is dismissed and the Cross objections filed by the assessee are allowed for statistical purposes

ITA 4091/MUM/2019[2014-15]Status: DisposedITAT Mumbai28 Apr 2022AY 2014-15

Bench: Shri S Rifaur Rahman & Shri Pavan Kumar Gadaledcit, Cc-4(2) Vs M/S Rockfort Estate Room No. 1918, 19Th Developers Pvt Ltd Floor, Air India Bldg, 1,Leela Baug, Andheri – Nariman Point, Kurla, Mumbai – 400021. Mumbai – 400051. Pan/Gir No. : Aabcr7896K Appellant .. Respondent Co No. 72/Mum/2021 (Arising Out Of Ita No. 4091/Mum/2019 A.Y 2014-15) M/S Rockfort Estate Vs Dcit, Cc-4(2) Developers Pvt Ltd Room No. 1918, 19Th 1, Leela Baug,Andheri Floor, Air India Bldg, – Kurla, Nariman Point, Mumbai – 400051. Mumbai – 400021. Pan/Gir No. : Aabcr7896K Appellant .. Respondent Assessee By : Mr.Rahul Hakani.Ar Revenue By : Mr.S.N. Kabra.Dr Date Of Hearing 28.01.2022 Date Of Pronouncement 25.04.2022 आदेश / O R D E R Per Pavan Kumar Gadale, Jm: The Revenue Has Filed The Appeal Against The Order Of The Commissioner Of Income Tax (Appeals)-52

For Appellant: Mr.Rahul Hakani.ARFor Respondent: Mr.S.N. Kabra.DR
Section 14Section 143(2)Section 143(3)Section 14ASection 22Section 23Section 36(1)(iii)Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI S RIFAUR RAHMAN, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER DCIT, CC-4(2) Vs M/s Rockfort Estate Room No. 1918, 19th Developers Pvt Ltd Floor, Air India Bldg, 1,Leela Baug, Andheri – Nariman Point, Kurla, Mumbai – 400021. Mumbai – 400051. PAN/GIR No. : AABCR7896K Appellant .. Respondent CO No. 72/Mum/2021 (Arising out of ITA No. 4091/Mum/2019 A.Y 2014-15) M/s Rockfort Estate Vs DCIT, CC-4(2) Developers Pvt Ltd Room No. 1918, 19th 1, Leela Baug,Andheri Floor, Air India Bldg, – Kurla, Nariman Point, Mumbai – 400051. Mumbai – 4000…

Sansera Engineering Limited (Formerly Known As Sansera Engineering Private Limited), Bangalore vs. Commissioner of Income Tax(Appeals)- 14, Bangalore

ITA 132/BANG/2021[2009-10]Status: DisposedITAT Bangalore27 Apr 2022AY 2009-10

Bench: Shri N. V. Vasudevan & Ms. Padmavathy Sassessment Year : 2009-10 M/S. Sansera Engineering Ltd., Cit(A) - 14, Vs. 143/A, Jigani Link Road, Bengaluru. Bommasandra Industrial Estate, Bommasandra Post, Bengaluru – 560 105. Pan : Aaecs 2440 M Appellant Respondent

For Appellant: Shri. Bharath L, CAFor Respondent: Shri. Priyadarshini Mishra, Addl. CIT(DR)(ITAT), Bengaluru
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI N. V. VASUDEVAN, VICE PRESIDENT AND MS. PADMAVATHY S, ACCOUNTANT MEMBER Assessment Year : 2009-10 M/s. Sansera Engineering Ltd., CIT(A) - 14, Vs. 143/A, Jigani Link Road, Bengaluru. Bommasandra Industrial Estate, Bommasandra Post, Bengaluru – 560 105. PAN : AAECS 2440 M APPELLANT RESPONDENT Assessee by : Shri. Bharath L, CA Revenue by : Shri. Priyadarshini Mishra, Addl. CIT(DR)(ITAT), Bengaluru. Date of hearing : 27.04.2022 Date of Pronouncement : 27.04.2022 O R D E R Per N. V. Vasudevan, Vice President This is an appeal by the assessee agai…

Kotak Securities Limited, Mumbai vs. Add. CIT Rnage 4(3) Mumbai, Mumbai

In the result, appeals filed by the Revenue are dismissed and appeals filed by the assessee are allowed

ITA 6024/MUM/2019[2011-12]Status: DisposedITAT Mumbai31 Mar 2022AY 2011-12

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Amarjit Singh, Hon'Ble

For Appellant: Shri Farrokh IraniFor Respondent: Shri Shambhu Yadav
Section 14A

…er been contended that those investments which have not yielded any exempt income during the impugned AY were required to be excluded for computations in terms of the judgment of Delhi Tribunal (Special Bench) rendered in ACIT Vs. Vireet Investment (P.) Ltd. [82 Taxmann.com 415]. Per Contra, Ld. CIT-DR submitted that the computations were to be made only as per the formula prescribed under the law. 4.4 We have carefully heard the rival contentions and perused relevant material on record including judicial pronouncements as cited before us. So far as the legal issue as raised by Ld. Sr. Counsel is concerned, we fi…

Kotak Securities Limited, Mumbai vs. Add. CIT-Circle-4(3), Mumbai

In the result, appeals filed by the Revenue are dismissed and appeals filed by the assessee are allowed

ITA 6023/MUM/2019[2010-11]Status: DisposedITAT Mumbai31 Mar 2022AY 2010-11

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Amarjit Singh, Hon'Ble

For Appellant: Shri Farrokh IraniFor Respondent: Shri Shambhu Yadav
Section 14A

…er been contended that those investments which have not yielded any exempt income during the impugned AY were required to be excluded for computations in terms of the judgment of Delhi Tribunal (Special Bench) rendered in ACIT Vs. Vireet Investment (P.) Ltd. [82 Taxmann.com 415]. Per Contra, Ld. CIT-DR submitted that the computations were to be made only as per the formula prescribed under the law. 4.4 We have carefully heard the rival contentions and perused relevant material on record including judicial pronouncements as cited before us. So far as the legal issue as raised by Ld. Sr. Counsel is concerned, we fi…

Aarti Industrial Ltd., Mumbai vs. DCIT - 15(1)(1), Mumbai

In the result, appeal filed by the assesse is allowed for statistical purpose and appeal filed by the revenue is partly allowed for statistical purpose

ITA 3695/MUM/2018[2014-15]Status: DisposedITAT Mumbai30 Mar 2022AY 2014-15

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Amarjit Singh, Hon'Bledcit – 15(1)(1) V. M/S. Arti Industries Ltd., Room No. 470, 4Th Floor 71, Udyog Kshetra, 2Nd Floor Aayakar Bhavan, M.K. Road Mulund-Goregoaon Link Road Mumbai - 400020 Mulund(W), Mumbai -400080 Pan: Aabca2787L Appellant Respondent & C.O. No. 145/Mum/2019 [Arising Out Of Ita.No. 3583/Mum/2018 (A.Y. 2014-15)] M/S. Arti Industries Ltd., V. Dcit – 15(1)(1) 71, Udyog Kshetra, 2Nd Floor Room No. 470, 4Th Floor Mulund-Goregoaon Link Road Aayakar Bhavan, M.K. Road Mulund(W), Mumbai -400080 Mumbai - 400020 Pan: Aabca2787L Appellant Respondent Assessee By : Shri Vijay Mehta Revenue By : Ms. Shailaja Rai & Shri Mehul Jain

For Appellant: Shri Vijay MehtaFor Respondent: Ms. Shailaja Rai &
Section 115JSection 143(3)Section 14ASection 40Section 80

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “A” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, HON'BLE JUDICIAL MEMBER DCIT – 15(1)(1) v. M/s. Arti Industries Ltd., Room No. 470, 4th Floor 71, Udyog Kshetra, 2nd Floor Aayakar Bhavan, M.K. Road Mulund-Goregoaon Link Road Mumbai - 400020 Mulund(W), Mumbai -400080 PAN: AABCA2787L Appellant Respondent & C.O. No. 145/MUM/2019 [ARISING OUT OF ITA.No. 3583/MUM/2018 (A.Y. 2014-15)] M/s. Arti Industries Ltd., v. DCIT – 15(1)(1) 71, Udyog Kshetra, 2nd Floor Room No. 470, 4th Floor Mulund-Goregoaon Link Road Aayakar Bh…

Shriram Credit Company Ltd., Chennai vs. DCIT Corporate Circle 6(1), Chennai

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

ITA 3254/CHNY/2018[2012-13]Status: DisposedITAT Chennai29 Mar 2022AY 2012-13

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. No.3254/Chny/2018 िनधा"रण वष"/Assessment Year: 2012-13 M/S. Shriram Credit Company Ltd., Vs. The Deputy Commissioner Of No. 4, Mookambika Complex, Income Tax, Lady Desika Road, Mylapore, Corporate Circle 6(1), Chennai 600 004. Chennai. [Pan:Aagcs4497N] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri R. Sivaraman, Advocate ""थ" की ओर से/Respondent By : Shri G. Johnson, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 08.02.2022 घोषणा की तारीख /Date Of Pronouncement : 29.03.2022 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 15, Chennai Dated 28.08.2018 Relevant To The Assessment Year 2012-13. The Assessee Has Raised Following Grounds Of Appeal: “1) The Order Of The Cit{A) In I.T.A.No.16 1201-1-181 Cit(A)-15 Dated 28.08.2018 Is Against Law & Facts Of The Case. 2) The Cit(A) Erred In Confirming Part Of The Disallowance Made U/S14A R.W. Rule 8D 3) The Cit(A) Erred In Not Appreciating The Fact That The Entire Dividend Income Received From Mutual Fund Of Rs.29,98,544 Was Credited To 2

For Appellant: Shri R. Sivaraman, AdvocateFor Respondent: Shri G. Johnson, Addl. CIT
Section 143(3)Section 14A

…"C" Bench decision in the case of Shriram Ownership Trust in I.T.A. No.406 & 407/Mds/2017 dated 05.07.2017. b) REI Agro Ltd Vs DCIT Central Circle XXVII Kolkata (144 ITO 141) c) ITAT Special Bench decision in the case of ACIT Vs Vireet Investments Pvt. Ltd ( 82 Taxmann.com 415). For these and other grounds that may be adduced before or at the time of hearing, the Hon'ble ITAT may be pleased to delete the disallowance made u/s.14A r.w. Rule 8D.” 2. Brief facts of the case are that the assessee has filed its return of income for the assessment year 2012-13 on 25.09.2012 declaring a total income of ₹.5,72,94,570/-.…

Trent Ltd, Mumbai vs. ITO 2(3)(3), Mumbai

ITA 1500/MUM/2018[2013-14]Status: DisposedITAT Mumbai22 Mar 2022AY 2013-14

Bench: Shri Kuldip Singh & Shri Gagan Goyalassessment Year: 2008-09 Acit 2(3), M/S. Trent Ltd., Room No.552, Bombay House, 24, 5Th Floor, Vs. Homi Mody Street, Aayakar Bhavan, Fort, Mumbai – 400 001 M.K. Marg, Pan: Aaacl 1838J Mumbai - 400020 (Appellant) (Respondent) Assessment Year: 2009-10 & Assessment Year: 2013-14 M/S. Trent Ltd., Acit(Osd) 2(3) / Bombay House, Ito, Ward-2(3)(3), 2Nd Floor, 24, Room No.556, Vs. Homi Mody Street, Aayakar Bhavan, Fort, Mumbai – 400 001 M.K. Road, Pan: Aaacl 1838J Churchgate, Mumbai - 400020 (Appellant) (Respondent)

For Appellant: Shri Nitesh Joshi, A.RFor Respondent: Shri B.K. Bagchi, D.R
Section 35DSection 36

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “E”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER Assessment Year: 2008-09 ACIT 2(3), M/s. Trent Ltd., Room No.552, Bombay House, 24, 5th Floor, Vs. Homi Mody Street, Aayakar Bhavan, Fort, Mumbai – 400 001 M.K. Marg, PAN: AAACL 1838J Mumbai - 400020 (Appellant) (Respondent) Assessment Year: 2009-10 & Assessment Year: 2013-14 M/s. Trent Ltd., ACIT(OSD) 2(3) / Bombay House, ITO, Ward-2(3)(3), 2nd Floor, 24, Room No.556, Vs. Homi Mody Street, Aayakar Bhavan, Fort, Mumbai – 400 001 M.K. Road, PAN: AAACL 1838J Churchgate, M…

Trent Ltd, Mumbai vs. ACIT (OSD) 2(3), Mumbai

ITA 3423/MUM/2012[2009-10]Status: DisposedITAT Mumbai22 Mar 2022AY 2009-10

Bench: Shri Kuldip Singh & Shri Gagan Goyalassessment Year: 2008-09 Acit 2(3), M/S. Trent Ltd., Room No.552, Bombay House, 24, 5Th Floor, Vs. Homi Mody Street, Aayakar Bhavan, Fort, Mumbai – 400 001 M.K. Marg, Pan: Aaacl 1838J Mumbai - 400020 (Appellant) (Respondent) Assessment Year: 2009-10 & Assessment Year: 2013-14 M/S. Trent Ltd., Acit(Osd) 2(3) / Bombay House, Ito, Ward-2(3)(3), 2Nd Floor, 24, Room No.556, Vs. Homi Mody Street, Aayakar Bhavan, Fort, Mumbai – 400 001 M.K. Road, Pan: Aaacl 1838J Churchgate, Mumbai - 400020 (Appellant) (Respondent)

For Appellant: Shri Nitesh Joshi, A.RFor Respondent: Shri B.K. Bagchi, D.R
Section 35DSection 36

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “E”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER Assessment Year: 2008-09 ACIT 2(3), M/s. Trent Ltd., Room No.552, Bombay House, 24, 5th Floor, Vs. Homi Mody Street, Aayakar Bhavan, Fort, Mumbai – 400 001 M.K. Marg, PAN: AAACL 1838J Mumbai - 400020 (Appellant) (Respondent) Assessment Year: 2009-10 & Assessment Year: 2013-14 M/s. Trent Ltd., ACIT(OSD) 2(3) / Bombay House, ITO, Ward-2(3)(3), 2nd Floor, 24, Room No.556, Vs. Homi Mody Street, Aayakar Bhavan, Fort, Mumbai – 400 001 M.K. Road, PAN: AAACL 1838J Churchgate, M…

A.C.I.T. 2(3), Mumbai vs. Trent Ltd., Mumbai

ITA 2509/MUM/2012[2008-09]Status: DisposedITAT Mumbai22 Mar 2022AY 2008-09

Bench: Shri Kuldip Singh & Shri Gagan Goyalassessment Year: 2008-09 Acit 2(3), M/S. Trent Ltd., Room No.552, Bombay House, 24, 5Th Floor, Vs. Homi Mody Street, Aayakar Bhavan, Fort, Mumbai – 400 001 M.K. Marg, Pan: Aaacl 1838J Mumbai - 400020 (Appellant) (Respondent) Assessment Year: 2009-10 & Assessment Year: 2013-14 M/S. Trent Ltd., Acit(Osd) 2(3) / Bombay House, Ito, Ward-2(3)(3), 2Nd Floor, 24, Room No.556, Vs. Homi Mody Street, Aayakar Bhavan, Fort, Mumbai – 400 001 M.K. Road, Pan: Aaacl 1838J Churchgate, Mumbai - 400020 (Appellant) (Respondent)

For Appellant: Shri Nitesh Joshi, A.RFor Respondent: Shri B.K. Bagchi, D.R
Section 35DSection 36

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “E”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER Assessment Year: 2008-09 ACIT 2(3), M/s. Trent Ltd., Room No.552, Bombay House, 24, 5th Floor, Vs. Homi Mody Street, Aayakar Bhavan, Fort, Mumbai – 400 001 M.K. Marg, PAN: AAACL 1838J Mumbai - 400020 (Appellant) (Respondent) Assessment Year: 2009-10 & Assessment Year: 2013-14 M/s. Trent Ltd., ACIT(OSD) 2(3) / Bombay House, ITO, Ward-2(3)(3), 2nd Floor, 24, Room No.556, Vs. Homi Mody Street, Aayakar Bhavan, Fort, Mumbai – 400 001 M.K. Road, PAN: AAACL 1838J Churchgate, M…