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- 12(1), New Delhi vs. Ifci Ltd., New Delhi

The appeal of the Department stands dismissed

ITA 2895/DEL/2018[2012-13]Status: DisposedITAT Delhi30 Sept 2021AY 2012-13
Section 115JSection 14A

…of the assessee by the amount disallowed U/s 14A of the Act. The Ld. First Appellate Authority deleted the aforesaid addition by following the order of the Special Bench of ITAT Delhi in the case of ACIT vs. Vireet Investments Pvt. Ltd reported in [2017] 82 Taxmann.com 415 (Delhi Trib.) (SB). 2.2 Now, the Department has approached this Tribunal and has challenged the deletion of disallowance by the Ld. CIT(A) by raising the following grounds of appeal:- “1. Whether on the facts and circumstances of the case, the Ld. CIT(A) has erred in holding that the Assessing Officer is wrong in applying the provisions…

The Karnataka Bank Limited, Mangalore vs. Principal Commissioner of Income Tax, Mangalore

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

ITA 2024/BANG/2018[2014-15]Status: DisposedITAT Bangalore28 Sept 2021AY 2014-15

Bench: Shri B. R. Baskaran & Smt. Beena Pillaiassessment Year: 2014-15

For Appellant: Shri S. Ananthan, A.RFor Respondent: Shri Gopinath C.H., D.R
Section 115JSection 14Section 143(3)Section 14ASection 263

…ITA No.2024/Bang/2018 The Karnataka Bank Limited, Mangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI B. R. BASKARAN, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year: 2014-15 The Karnataka Bank Limited Head Office, Mahaveer Circle Kankanady Principal CIT Vs. Mangalore 575 002 Mangaluru PAN NO : AABCT5589K APPELLANT RESPONDENT Appellant by : Shri S. Ananthan, A.R. Respondent by : Shri Gopinath C.H., D.R. Date of Hearing : 23.09.2021 Date of Pronouncement : 28.09.2021 O R D E R PER B.R. BASKARAN, ACCOUNTANT MEMBER: The assessee has filed this appeal ch…

ACIT-7(2)(2), Mumbai vs. Network18 Media & Investment Ltd., Mumbai

In the result, appeal is dismissed

ITA 7501/MUM/2018[2013-14]Status: DisposedITAT Mumbai22 Sept 2021AY 2013-14

Bench: Shri Pramod Kumar () & Shri Saktijit Dey ()

Section 37(1)

…I.T.A. No.7501/Mum/2018 1 IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI PRAMOD KUMAR (VICE PRESIDENT) AND SHRI SAKTIJIT DEY (JUDICIAL MEMBER) I.T.A. No.7501/Mum/2018 (Assessment year 2013-14) ACIT, Circle-7(2)(2), Mumbai vs M/s Network 18 Media & Investment Ltd, 414, 1stFloor,Empire Complex Senapati Bapat Marg, Lower Parel, Mumbai-400 013 PAN :AABCS2472G APPELLANT RESPONDENT Appellant by Shri Vijaykumar Subramanyam, DR Respondent by Shri Nimesh Vora, AR Date of hearing 25-06-2021 Date of pronouncement 22-09-2021 O R D E R Per Saktijit Dey (JM): This is an appeal by the revenue against o…

DCIT Circle-2 (1)(2), Mumbai vs. Fine Estate Pvt Ltd, Mumbai

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

ITA 6861/MUM/2019[2014-15]Status: DisposedITAT Mumbai17 Sept 2021AY 2014-15

Bench: Shri C.N. Prasad, Hon'Ble & Shri Manoj Kumar Aggarwal, Hon'Ble

For Appellant: Shri Apurva GandhiFor Respondent: Shri Rajesh Yadav
Section 10(34)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “F” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, HON'BLE ACCOUNTANT MEMBER ITA.NO. 5886/MUM/2019 (A.Y: 2014-15) M/s. Fine Estate Pvt. Ltd., v. ACIT – Circle – 2(1)(2) 4th Floor, Kalpataru Heritage Room No. 552, 5th Floor 127, M.G. Road, Fort Aayakar Bhavan, M.K. Road Mumbai -400001 Mumbai - 400020 PAN: AAACF2738F (Appellant) (Respondent) ITA.NO. 6861/MUM/2019 (A.Y: 2014-15) DCIT – Circle – 2(1)(2) v. M/s. Fine Estate Pvt. Ltd., Room No. 561, 5th Floor 4th Floor, Kalpataru Heritage Aayakar Bhavan, M.K. Road 127…

Fine Estate Private Limited, Mumbai vs. ACIT Circle-2 (1) ( 2), Mumbai

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

ITA 5886/MUM/2019[2014-15]Status: DisposedITAT Mumbai17 Sept 2021AY 2014-15

Bench: Shri C.N. Prasad, Hon'Ble & Shri Manoj Kumar Aggarwal, Hon'Ble

For Appellant: Shri Apurva GandhiFor Respondent: Shri Rajesh Yadav
Section 10(34)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT) “F” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, HON'BLE ACCOUNTANT MEMBER ITA.NO. 5886/MUM/2019 (A.Y: 2014-15) M/s. Fine Estate Pvt. Ltd., v. ACIT – Circle – 2(1)(2) 4th Floor, Kalpataru Heritage Room No. 552, 5th Floor 127, M.G. Road, Fort Aayakar Bhavan, M.K. Road Mumbai -400001 Mumbai - 400020 PAN: AAACF2738F (Appellant) (Respondent) ITA.NO. 6861/MUM/2019 (A.Y: 2014-15) DCIT – Circle – 2(1)(2) v. M/s. Fine Estate Pvt. Ltd., Room No. 561, 5th Floor 4th Floor, Kalpataru Heritage Aayakar Bhavan, M.K. Road 127…

Avonmore Capital & Management Services Ltd, New Delhi vs. DCIT Circle-3(2), New Delhi

In the result the appeal of the assessee in ITA No

ITA 4820/DEL/2019[2014-15]Status: DisposedITAT Delhi15 Sept 2021AY 2014-15

Bench: Shri N.K. Billaiya[Assessment Year: 2014-15]

For Appellant: Ms. Ranu Jain, AdvocateFor Respondent: Shri R.K. Gupta, Sr. DR
Section 115JSection 14ASection 154

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘SMC’ BENCH, NEW DELHI [THROUGH VIDEO CONFERENCE] BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER [Assessment Year: 2014-15] Avonmore Capital & Management Vs. The Dy. C.I.T Services Ltd. Circle - 3(2) 3, Scindia House, 2nd Floor, New Delhi Connaught Place, Janpath, New Delhi PAN: AABCA 0478 N [Appellant] [Respondent] Date of Hearing : 15.09.2021 Date of Pronouncement : 15.09.2021 Assessee by : Ms. Ranu Jain, Advocate Revenue by : Shri R.K. Gupta, Sr. DR ORDER PER N.K. BILLAIYA, ACCOUNTANT MEMBER: This appeal by the assessee is preferred against the order…

International Cargo Terminals and Infrastructure Pvt Ltd, Mumbai vs. Dy CIT CC 6(4), Mumbai

Accordingly, in terms of our aforesaid observations, the appeal filed by the revenue is dismissed

ITA 6974/MUM/2019[2016-17]Status: DisposedITAT Mumbai07 Sept 2021AY 2016-17

Bench: Shri S.Rifaur Rahman () & Shri Ravish Sood () The Dcit, Central Circle-6(4), M/S International Cargo Room No. 1925, 19Th Floor, Air Vs. Terminals & Infrastructure India Building, Nariman Point, Private Limited, Unit No.801, Mumbai – 400 021 Godrej Coliseum, C-Wing, Off Somaiya Hospital Road, Sion (East), Mumbai 400 022 Pan No. Aaacu5182C (Revenue) (Assessee) M/S International Cargo The Dcit, Central Circle-6(4), Terminals & Infrastructure Vs. Room No. 1925, 19Th Floor, Air Private Limited, Unit No.801, India Building, Nariman Point, Godrej Coliseum, C-Wing, Mumbai – 400 021 Off Somaiya Hospital Road, Sion (East),Mumbai 400 022

For Appellant: Shri Y.P. Trivedi, A.RFor Respondent: Ms. Shreekala Pardeshi, D.R
Section 143(3)Section 14A

…ITA Nos. 6892 & 6974/Mum/2019 A.Y. 2016-17 1 The DCIT, Central Circle-6(4) Vs. M/s International Cargo Terminals & Infrastructure P. Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C” MUMBAI BEFORE SHRI S.RIFAUR RAHMAN (ACCOUNTANT MEMBER) AND SHRI RAVISH SOOD (JUDICIAL MEMBER) The DCIT, Central Circle-6(4), M/s International Cargo Room No. 1925, 19th Floor, Air Vs. Terminals & Infrastructure India Building, Nariman Point, Private Limited, Unit No.801, Mumbai – 400 021 Godrej Coliseum, C-Wing, Off Somaiya Hospital Road, Sion (East), Mumbai 400 022 PAN No. AAACU5182C (Revenue) (Assessee) M/s Internatio…

Dy CIT CC 6 (4), Mumbai vs. M/S International Cargo Terminals & Infrastructure Pvt Ltd., Mumbai

Accordingly, in terms of our aforesaid observations, the appeal filed by the revenue is dismissed

ITA 6892/MUM/2019[2016-17]Status: DisposedITAT Mumbai07 Sept 2021AY 2016-17

Bench: Shri S.Rifaur Rahman () & Shri Ravish Sood () The Dcit, Central Circle-6(4), M/S International Cargo Room No. 1925, 19Th Floor, Air Vs. Terminals & Infrastructure India Building, Nariman Point, Private Limited, Unit No.801, Mumbai – 400 021 Godrej Coliseum, C-Wing, Off Somaiya Hospital Road, Sion (East), Mumbai 400 022 Pan No. Aaacu5182C (Revenue) (Assessee) M/S International Cargo The Dcit, Central Circle-6(4), Terminals & Infrastructure Vs. Room No. 1925, 19Th Floor, Air Private Limited, Unit No.801, India Building, Nariman Point, Godrej Coliseum, C-Wing, Mumbai – 400 021 Off Somaiya Hospital Road, Sion (East),Mumbai 400 022

For Appellant: Shri Y.P. Trivedi, A.RFor Respondent: Ms. Shreekala Pardeshi, D.R
Section 143(3)Section 14A

…ITA Nos. 6892 & 6974/Mum/2019 A.Y. 2016-17 1 The DCIT, Central Circle-6(4) Vs. M/s International Cargo Terminals & Infrastructure P. Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C” MUMBAI BEFORE SHRI S.RIFAUR RAHMAN (ACCOUNTANT MEMBER) AND SHRI RAVISH SOOD (JUDICIAL MEMBER) The DCIT, Central Circle-6(4), M/s International Cargo Room No. 1925, 19th Floor, Air Vs. Terminals & Infrastructure India Building, Nariman Point, Private Limited, Unit No.801, Mumbai – 400 021 Godrej Coliseum, C-Wing, Off Somaiya Hospital Road, Sion (East), Mumbai 400 022 PAN No. AAACU5182C (Revenue) (Assessee) M/s Internatio…

DCIT, Cen. Circle-4(1), Mumbai vs. M/S. Runwal Developers Pvt. Ltd., Mumbai

ITA 6102/MUM/2019[2016-17]Status: DisposedITAT Mumbai06 Sept 2021AY 2016-17

Bench: Shri Pramod Kumar, Vp & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No. 6102/Mum/2019 (निर्धारण वर्ा / Assessment Year:2016-17) Dcit, Cen, Circle-4(10) बिधम/ M/S. Runwal Developers Room No.1918, 19Th Floor, Pvt. Ltd. Vs. 1St Floor, Runwal Chambers, Air India Building, Nariman Point, Mumbai-400021. First Road, Chembur, Mumbai-400022. आयकर अपील सं/ I.T.A. No. 5294/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2016-17) M/S. Runwal Developers Pvt. बिधम/ Dcit, Cen, Circle-4(10) Room No.1918, 19Th Floor, Ltd. Vs. 1St Floor, Runwal Chambers, Air India Building, Nariman First Road, Chembur, Point, Mumbai-400021. Mumbai-400022. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacr0395J (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Rishabh Shah Revenue By: Shri Bharat Andhle (Dr) सुनवाई की तारीख / Date Of Hearing: 22/06/2021 घोषणा की तारीख /Date Of Pronouncement: 06/09/2021 आदेश / O R D E R Per Amarjit Singh (Jm): The Assessee As Well As Revenue Have Filed The Above Mentioned Appeals Against The Order Dated 20.06.2019 Passed By The Commissioner Of Income Tax (Appeals) -52, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y. 2016-17. Ita. No.6102/Mum/2019 2. The Revenue Has Filed The Present Appeal Against The Order Dated 20.06.2019 Passed By The Commissioner Of Income Tax (Appeals) -52, 5294/M/2019 A.Y. 2016-17 Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2016- 17. 3. The Revenue Has Raised The Following Grounds: -

For Appellant: Shri Rishabh ShahFor Respondent: Shri Bharat Andhle (DR)
Section 115JSection 139(9)Section 143(2)Section 144Section 14A

…cannot exceed the quantum of exempt / dividend income. The relevant portion of the decision in the case of Kotak Securities Ltd is as under: "4.6 However, in terms of the decision of Special Bench of the Tribunal rendered in ACIT Vs Vireet Investment P Ltd (82 Taxmann.com 415) we find strength in the plea of Ld Counsel that only exempt income yielding investments were to be considered for the purpose of computation of disallowance u/s 14A. Drawing analogy from the decision of Hon'ble Supreme Court rendered in Maxopp investment Ltd. Vs CIT(supra), we also find strength in the plea that the quantum of disallowanc…

Dy CIT CC 6 (4), Mumbai vs. Smt. Archana Ajay Mittal, Mumbai

In the result, all the appeals are dismissed

ITA 7329/MUM/2019[2009-10]Status: DisposedITAT Mumbai31 Aug 2021AY 2009-10

Bench: Sri Mahavir Singh, Vp & Sri M. Balaganesh, Am आमकय अऩीर सिं./ Ita No. 7329/Mum/2019 (ननधाायण वषा / Assessment Year 2009-10) आमकय अऩीर सिं./ Ita No. 7330/Mum/2019 (ननधाायण वषा / Assessment Year 2010-11) आमकय अऩीर सिं./ Ita No. 7331/Mum/2019 (ननधाायण वषा / Assessment Year 2011-12) आमकय अऩीर सिं./ Ita No. 7360/Mum/2019 (ननधाायण वषा / Assessment Year 2014-15) आमकय अऩीर सिं./ Ita No. 7361/Mum/2019 (ननधाायण वषा / Assessment Year 2015-16) आमकय अऩीर सिं./ Ita No. 5261/Mum/2019 (ननधाायण वषा / Assessment Year 2016-17) The Dy. Commissioner Of Income Smt. Archana Ajay Mittal Tax, Central Circle-6(4), 308, Level-3, Ceejay House, Room No.1925, 19 Th Floor, Air Dr. Annie Besant Road, फनाभ/ India Building, Nariman Point Worli, Mumbai-400 018 Vs. Mumbai-400 021 (अऩीराथी / Appellant) (प्रत्मथी/ Respondent) स्थामी रेखा सिं./Pan No. Aagpm6545C आमकय अऩीर सिं./ Ita No. 7773/Mum/2019 (ननधाायण वषा / Assessment Year 2014-15) आमकय अऩीर सिं./ Ita No. 7774/Mum/2019 (ननधाायण वषा / Assessment Year 2015-16) Smt. Archana Ajay Mittal The Dy. Commissioner Of 308, Level-3, Ceejay House, Dr. Income Tax, Central Circle- Annie Besant Road, Worli, 6(4), फनाभ/ Mumbai-400 018 Room No.1925, 19 Th Floor, Air India Building, Nariman Vs. Point Mumbai-400 021 (अऩीराथी / Appellant) (प्रत्मथी/ Respondent) स्थामी रेखा सिं./Pan No. Aagpm6545C In Ita Nos.7329-7331, 7360 & 7361, 5261, 7773 & 7774/Mum/2019 Smt. Archanaajay Mittal; Ay 09-10 To 11-12, 14-15 To 16-17

For Appellant: Shri Rajeev Harit, CIT DRFor Respondent: Shri piyush Chajed, AR
Section 132Section 143(3)Section 14ASection 153A

…आयकर अपीऱीय अधिकरण “A” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI श्री भहावीय ससिंह, उऩाध्मऺ एविं श्री एभ. फारगणेश, रेखा सदस्म के सभऺ । BEFORE SRI MAHAVIR SINGH, VP AND SRI M. BALAGANESH, AM आमकय अऩीर सिं./ ITA No. 7329/Mum/2019 (ननधाायण वषा / Assessment Year 2009-10) आमकय अऩीर सिं./ ITA No. 7330/Mum/2019 (ननधाायण वषा / Assessment Year 2010-11) आमकय अऩीर सिं./ ITA No. 7331/Mum/2019 (ननधाायण वषा / Assessment Year 2011-12) आमकय अऩीर सिं./ ITA No. 7360/Mum/2019 (ननधाायण वषा / Assessment Year 2014-15) आमकय अऩीर सिं./ ITA No. 7361/Mum/2019 (ननधाायण वषा / Assessment Year 2015-16) आमकय अ…

Dalmia Bharat Sugar & Industries Ltd, New Delhi vs. Deputy Commissioner of Income-Tax, New Delhi

In the result appeal of the assessee for assessment year 2007 – 08 is partly allowed and appeal of the learned assessing officer for that year is dismissed

ITA 1044/DEL/2015[2005-06]Status: DisposedITAT Delhi03 Aug 2021AY 2005-06

Bench: Shri Prashant Maharishi & Shri K.N.Chary(Through Video Conferencing) M/S. Dalmia Bharat Sugar & Dcit, Industries Ltd. [Formerly Known Vs. As Dalmia Cement (Bharat) Ltd. Circle – 1, Ltu, 11Th & 12Th Floors, Hansalaya, 15 – Barakhamba Road, New Delhi New Delhi – 110 001. Pan: Aaacd2281K (Appellant) (Respondent) Dcit, M/S. Dalmia Bharat Sugar Circle – 1, Ltu, Vs. & Industries Ltd., New Delhi. 11Th & 12Th Floors, Hansalaya, 15 – Barakhamba Road, New Delhi – 110 001. Pan: Aaacd2281K (Appellant) (Respondent) Dalmia Cement (Bharat) Ltd, Vs. Acit (Ltu), (Now Known As Dalmia Bharat Nbcc Plaza, New Delhi Sugar & Industries Ltd), Hansalya, 11Th & 12Th Floors, 15, Barakhamba Road, New Delhi Pan: Aaacd2281K (Appellant) (Respondent) Acit (Ltu), Vs. Dalmia Cement (Bharat) Ltd, Nbcc Plaza, New Delhi (Now Known As Dalmia Bharat Sugar & Industries Ltd), Hansalya, 11Th & 12Th Floors, 15, Barakhamba Road, New Delhi Pan: Aaacd2281K

For Appellant: Shri R. M. Mehta, FCAFor Respondent: Ms. Nidhi Srivastava, CIT DR
Section 143Section 254

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI K.N.CHARY, JUDICIAL MEMBER (Through Video Conferencing) M/s. Dalmia Bharat Sugar & DCIT, Industries Ltd. [Formerly known Vs. as Dalmia Cement (Bharat) Ltd. Circle – 1, LTU, 11th & 12th Floors, Hansalaya, 15 – Barakhamba Road, New Delhi New Delhi – 110 001. PAN: AAACD2281K (Appellant) (Respondent) DCIT, M/s. Dalmia Bharat Sugar Circle – 1, LTU, Vs. & Industries Ltd., New Delhi. 11th & 12th Floors, Hansalaya, 15 – Barakhamba Road, New Delhi – 110 001. PAN: AAACD2281K (Appellant) (Respondent) Dalmia C…

DCIT, New Delhi vs. Dalmia Bharat Sugar & Industries Ltd, New Delhi

In the result appeal of the assessee for assessment year 2007 – 08 is partly allowed and appeal of the learned assessing officer for that year is dismissed

ITA 1036/DEL/2015[2005-06]Status: DisposedITAT Delhi03 Aug 2021AY 2005-06

Bench: Shri Prashant Maharishi & Shri K.N.Chary(Through Video Conferencing) M/S. Dalmia Bharat Sugar & Dcit, Industries Ltd. [Formerly Known Vs. As Dalmia Cement (Bharat) Ltd. Circle – 1, Ltu, 11Th & 12Th Floors, Hansalaya, 15 – Barakhamba Road, New Delhi New Delhi – 110 001. Pan: Aaacd2281K (Appellant) (Respondent) Dcit, M/S. Dalmia Bharat Sugar Circle – 1, Ltu, Vs. & Industries Ltd., New Delhi. 11Th & 12Th Floors, Hansalaya, 15 – Barakhamba Road, New Delhi – 110 001. Pan: Aaacd2281K (Appellant) (Respondent) Dalmia Cement (Bharat) Ltd, Vs. Acit (Ltu), (Now Known As Dalmia Bharat Nbcc Plaza, New Delhi Sugar & Industries Ltd), Hansalya, 11Th & 12Th Floors, 15, Barakhamba Road, New Delhi Pan: Aaacd2281K (Appellant) (Respondent) Acit (Ltu), Vs. Dalmia Cement (Bharat) Ltd, Nbcc Plaza, New Delhi (Now Known As Dalmia Bharat Sugar & Industries Ltd), Hansalya, 11Th & 12Th Floors, 15, Barakhamba Road, New Delhi Pan: Aaacd2281K

For Appellant: Shri R. M. Mehta, FCAFor Respondent: Ms. Nidhi Srivastava, CIT DR
Section 143Section 254

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI K.N.CHARY, JUDICIAL MEMBER (Through Video Conferencing) M/s. Dalmia Bharat Sugar & DCIT, Industries Ltd. [Formerly known Vs. as Dalmia Cement (Bharat) Ltd. Circle – 1, LTU, 11th & 12th Floors, Hansalaya, 15 – Barakhamba Road, New Delhi New Delhi – 110 001. PAN: AAACD2281K (Appellant) (Respondent) DCIT, M/s. Dalmia Bharat Sugar Circle – 1, LTU, Vs. & Industries Ltd., New Delhi. 11th & 12th Floors, Hansalaya, 15 – Barakhamba Road, New Delhi – 110 001. PAN: AAACD2281K (Appellant) (Respondent) Dalmia C…

DCIT (Ltu), New Delhi vs. M/S. Dalmia Cement (Bharat) Ltd., New Delhi

In the result appeal of the assessee for assessment year 2007 – 08 is partly allowed and appeal of the learned assessing officer for that year is dismissed

ITA 4166/DEL/2014[2007-08]Status: DisposedITAT Delhi03 Aug 2021AY 2007-08

Bench: Shri Prashant Maharishi & Shri K.N.Chary(Through Video Conferencing) M/S. Dalmia Bharat Sugar & Dcit, Industries Ltd. [Formerly Known Vs. As Dalmia Cement (Bharat) Ltd. Circle – 1, Ltu, 11Th & 12Th Floors, Hansalaya, 15 – Barakhamba Road, New Delhi New Delhi – 110 001. Pan: Aaacd2281K (Appellant) (Respondent) Dcit, M/S. Dalmia Bharat Sugar Circle – 1, Ltu, Vs. & Industries Ltd., New Delhi. 11Th & 12Th Floors, Hansalaya, 15 – Barakhamba Road, New Delhi – 110 001. Pan: Aaacd2281K (Appellant) (Respondent) Dalmia Cement (Bharat) Ltd, Vs. Acit (Ltu), (Now Known As Dalmia Bharat Nbcc Plaza, New Delhi Sugar & Industries Ltd), Hansalya, 11Th & 12Th Floors, 15, Barakhamba Road, New Delhi Pan: Aaacd2281K (Appellant) (Respondent) Acit (Ltu), Vs. Dalmia Cement (Bharat) Ltd, Nbcc Plaza, New Delhi (Now Known As Dalmia Bharat Sugar & Industries Ltd), Hansalya, 11Th & 12Th Floors, 15, Barakhamba Road, New Delhi Pan: Aaacd2281K

For Appellant: Shri R. M. Mehta, FCAFor Respondent: Ms. Nidhi Srivastava, CIT DR
Section 143Section 254

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI K.N.CHARY, JUDICIAL MEMBER (Through Video Conferencing) M/s. Dalmia Bharat Sugar & DCIT, Industries Ltd. [Formerly known Vs. as Dalmia Cement (Bharat) Ltd. Circle – 1, LTU, 11th & 12th Floors, Hansalaya, 15 – Barakhamba Road, New Delhi New Delhi – 110 001. PAN: AAACD2281K (Appellant) (Respondent) DCIT, M/s. Dalmia Bharat Sugar Circle – 1, LTU, Vs. & Industries Ltd., New Delhi. 11th & 12th Floors, Hansalaya, 15 – Barakhamba Road, New Delhi – 110 001. PAN: AAACD2281K (Appellant) (Respondent) Dalmia C…

Dalmia Bharat Sugar and Industries Ltd., New Delhi vs. DCIT (Ltu), New Delhi

In the result appeal of the assessee for assessment year 2007 – 08 is partly allowed and appeal of the learned assessing officer for that year is dismissed

ITA 4124/DEL/2014[2007-08]Status: DisposedITAT Delhi03 Aug 2021AY 2007-08

Bench: Shri Prashant Maharishi & Shri K.N.Chary(Through Video Conferencing) M/S. Dalmia Bharat Sugar & Dcit, Industries Ltd. [Formerly Known Vs. As Dalmia Cement (Bharat) Ltd. Circle – 1, Ltu, 11Th & 12Th Floors, Hansalaya, 15 – Barakhamba Road, New Delhi New Delhi – 110 001. Pan: Aaacd2281K (Appellant) (Respondent) Dcit, M/S. Dalmia Bharat Sugar Circle – 1, Ltu, Vs. & Industries Ltd., New Delhi. 11Th & 12Th Floors, Hansalaya, 15 – Barakhamba Road, New Delhi – 110 001. Pan: Aaacd2281K (Appellant) (Respondent) Dalmia Cement (Bharat) Ltd, Vs. Acit (Ltu), (Now Known As Dalmia Bharat Nbcc Plaza, New Delhi Sugar & Industries Ltd), Hansalya, 11Th & 12Th Floors, 15, Barakhamba Road, New Delhi Pan: Aaacd2281K (Appellant) (Respondent) Acit (Ltu), Vs. Dalmia Cement (Bharat) Ltd, Nbcc Plaza, New Delhi (Now Known As Dalmia Bharat Sugar & Industries Ltd), Hansalya, 11Th & 12Th Floors, 15, Barakhamba Road, New Delhi Pan: Aaacd2281K

For Appellant: Shri R. M. Mehta, FCAFor Respondent: Ms. Nidhi Srivastava, CIT DR
Section 143Section 254

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”: NEW DELHI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI K.N.CHARY, JUDICIAL MEMBER (Through Video Conferencing) M/s. Dalmia Bharat Sugar & DCIT, Industries Ltd. [Formerly known Vs. as Dalmia Cement (Bharat) Ltd. Circle – 1, LTU, 11th & 12th Floors, Hansalaya, 15 – Barakhamba Road, New Delhi New Delhi – 110 001. PAN: AAACD2281K (Appellant) (Respondent) DCIT, M/s. Dalmia Bharat Sugar Circle – 1, LTU, Vs. & Industries Ltd., New Delhi. 11th & 12th Floors, Hansalaya, 15 – Barakhamba Road, New Delhi – 110 001. PAN: AAACD2281K (Appellant) (Respondent) Dalmia C…

M/S. Alliance Infrastructure Projects Private Limited, Bengaluru vs. The Assistant Commissioner of Income Tax, Central Circle- 2(4), Bangalore

In the result, the appeals filed by th assessee are partly allowed

ITA 2467/BANG/2019[2016-17]Status: DisposedITAT Bangalore30 Jul 2021AY 2016-17

Bench: Shri George George K. & Shri B.R. Baskaran

For Appellant: Smt. Suman Lunkar, A.RFor Respondent: Shri Pradeep Kumar, D.R
Section 14A

…, whereas, the assessee has received exempt income only from one/two partnership firms in all these years. Accordingly, by placing her reliance on the decision rendered by Delhi Special bench of ITAT in the case of ACIT Vs. Vireet Investments Pvt. Ltd. (2017) 82 Taxmann.com 415, the Ld. A.R. submitted that only ITA Nos.2464 to 2467/Bang/2019 M/s. Alliance Infrastructure Projects Pvt. Ltd., Bangalore Page 4 of 8 those investments, which have yielded exempt income should be considered for computing average value of investments. 7. On the contrary, the Ld. D.R. placed reliance on the order passed by tax authoriti…

M/S. Alliance Infrastructure Projects Private Limited, Bengaluru vs. The Assistant Commissioner of Income Tax, Central Circle- 2(4), Bangalore

In the result, the appeals filed by th assessee are partly allowed

ITA 2466/BANG/2019[2015-16]Status: DisposedITAT Bangalore30 Jul 2021AY 2015-16

Bench: Shri George George K. & Shri B.R. Baskaran

For Appellant: Smt. Suman Lunkar, A.RFor Respondent: Shri Pradeep Kumar, D.R
Section 14A

…, whereas, the assessee has received exempt income only from one/two partnership firms in all these years. Accordingly, by placing her reliance on the decision rendered by Delhi Special bench of ITAT in the case of ACIT Vs. Vireet Investments Pvt. Ltd. (2017) 82 Taxmann.com 415, the Ld. A.R. submitted that only ITA Nos.2464 to 2467/Bang/2019 M/s. Alliance Infrastructure Projects Pvt. Ltd., Bangalore Page 4 of 8 those investments, which have yielded exempt income should be considered for computing average value of investments. 7. On the contrary, the Ld. D.R. placed reliance on the order passed by tax authoriti…

M/S. Alliance Infrastructure Projects Private Limited, Bengaluru vs. The Assistant Commissioner of Income Tax, Central Circle- 2(4), Bangalore

In the result, the appeals filed by th assessee are partly allowed

ITA 2465/BANG/2019[2014-15]Status: DisposedITAT Bangalore30 Jul 2021AY 2014-15

Bench: Shri George George K. & Shri B.R. Baskaran

For Appellant: Smt. Suman Lunkar, A.RFor Respondent: Shri Pradeep Kumar, D.R
Section 14A

…, whereas, the assessee has received exempt income only from one/two partnership firms in all these years. Accordingly, by placing her reliance on the decision rendered by Delhi Special bench of ITAT in the case of ACIT Vs. Vireet Investments Pvt. Ltd. (2017) 82 Taxmann.com 415, the Ld. A.R. submitted that only ITA Nos.2464 to 2467/Bang/2019 M/s. Alliance Infrastructure Projects Pvt. Ltd., Bangalore Page 4 of 8 those investments, which have yielded exempt income should be considered for computing average value of investments. 7. On the contrary, the Ld. D.R. placed reliance on the order passed by tax authoriti…

M/S. Alliance Infrastructure Projects Private Limited, Bengalore vs. The Assistant Commissioner of Income Tax, Central Circle- 2(4), Bangalore

In the result, the appeals filed by th assessee are partly allowed

ITA 2464/BANG/2019[2013-14]Status: DisposedITAT Bangalore30 Jul 2021AY 2013-14

Bench: Shri George George K. & Shri B.R. Baskaran

For Appellant: Smt. Suman Lunkar, A.RFor Respondent: Shri Pradeep Kumar, D.R
Section 14A

…, whereas, the assessee has received exempt income only from one/two partnership firms in all these years. Accordingly, by placing her reliance on the decision rendered by Delhi Special bench of ITAT in the case of ACIT Vs. Vireet Investments Pvt. Ltd. (2017) 82 Taxmann.com 415, the Ld. A.R. submitted that only ITA Nos.2464 to 2467/Bang/2019 M/s. Alliance Infrastructure Projects Pvt. Ltd., Bangalore Page 4 of 8 those investments, which have yielded exempt income should be considered for computing average value of investments. 7. On the contrary, the Ld. D.R. placed reliance on the order passed by tax authoriti…

ACIT, New Delhi vs. M/S. Bhushan Energy Ltd., New Delhi

In the result, the appeals of the Revenue and Cross-objection of assessee are dismissed

ITA 4640/DEL/2016[2012-13]Status: DisposedITAT Delhi08 Jul 2021AY 2012-13

Bench: Shri Prashant Maharishi & Shri K. Narasimha Chary

For Appellant: Sh. Ashwani Kumar, CAFor Respondent: Sh. Satpal Gulati, CIT/DR
Section 115JSection 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’ NEW DLEHI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER ITA Nos. 4640/Del/2016, 4398 & 4399/Del/2017 Assessment Years: 2012-13, 2013-14 & 2014-15 ACIT, Central Circle-3, vs. Bhushan Energy Ltd., 1st Floor, International Trade Tower, New Delhi. Nehru Place, New Delhi. C.O. No. 160/Del/2019 (in ITA No. 4640/Del/2016) Assessment Year: 2012-13 Bhushan Energy Ltd., vs. ACIT, Central Circle-3, 1st Floor, International Trade Tower, New Delhi Nehru Place, New Delhi. PAN : AACCB7445H (Appellant) (Respondent) Reve…

M/S. Amazon Textiles Pvt. Ltd., Ahmedabad vs. The DCIT, Circle-1(1)(2), Ahmedabad

In the result the appeal filed by the revenue is dismissed

ITA 2308/AHD/2017[2014-15]Status: DisposedITAT Ahmedabad25 Jun 2021AY 2014-15

Bench: Shri Waseem Ahmed & Ms Madhumita Royआयकर अपील सं./Ita No. 2308/Ahd/2017 िनधा"रण वष"/Asstt. Year: 2014-2015 Amazon Textiles Pvt. Ltd.,, D.C.I.T., 105, Sakar-1, Vs. Circle-1(1)(2), Nr. Nehru Bridge, Ahmedabad. Ashram Road, Ahmedabad-380009. Pan: Aabcb6914E & आयकर अपील सं./Ita No. 2466/Ahd/2017 िनधा"रण वष"/Asstt. Year: 2014-2015 D.C.I.T., Amazon Textiles Pvt. Ltd.,, Circle-1(1)(1), Vs. 105, Sakar-1, Ahmedabad. Nr. Nehru Bridge, Ashram Road, Ahmedabad-380009. Pan: Aabcb6914E

For Appellant: Shri Vartik Choksi, A.RFor Respondent: Shri L.P. Jain, Sr.D.R
Section 115JSection 14ASection 36(1)(iii)

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ C’’ BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And Ms MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./ITA No. 2308/AHD/2017 िनधा"रण वष"/Asstt. Year: 2014-2015 Amazon Textiles Pvt. Ltd.,, D.C.I.T., 105, Sakar-1, Vs. Circle-1(1)(2), Nr. Nehru Bridge, Ahmedabad. Ashram Road, Ahmedabad-380009. PAN: AABCB6914E And आयकर अपील सं./ITA No. 2466/AHD/2017 िनधा"रण वष"/Asstt. Year: 2014-2015 D.C.I.T., Amazon Textiles Pvt. Ltd.,, Circle-1(1)(1), Vs. 105, Sakar-1, Ahmedabad. Nr. Nehru Brid…