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

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

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

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

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

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

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

Aegis Logistics P.Ltd, Mumbai vs. DCIT 1(1)(1), Mumbai

In the result, appeal stands partly allowed

ITA 7157/MUM/2018[2013-14]Status: DisposedITAT Mumbai13 Mar 2020AY 2013-14

Bench: Shri Saktijit Dey & Shri G. Manjunatha

For Appellant: Shri Ketan Ved a/wFor Respondent: Shri Michael Jerald

Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER ITA no.7157/Mum./2018 (Assessment Year : 2013–14) Aegis Logistics Ltd. 1202, Tower–B, Peninsula Business Park ……………. Appellant G.K. Marg, Lower Parel (West) Mumbai 400 013 PAN–AAACA3302N v/s Dy. Commissioner of Income Tax ……………. Respondent Circle–1(1)(1), Mumbai Assessee by : Shri Ketan Ved a/w Ms. Urvi Mehta Revenue by : Shri Michael Jerald Date of Hearing – 12.02.2020 Date of Order – 13.03.2020 O R D E R PER SAKTIJIT DEY. J.M. The captioned appeal has been filed by…

Baroda Industries Pvt. Ltd., Mumbai vs. ITO, Circle 3 (1)(2), Mumbai

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

ITA 7275/MUM/2018[2008-09]Status: DisposedITAT Mumbai04 Mar 2020AY 2008-09

Bench: Shri R.C. Sharma () & Shri Pawan Singh () Assessment Year: 2008-09

For Appellant: Mr. M. A. Gohel, ARFor Respondent: Mr. Mohammed Rizwan, DR

Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC” MUMBAI BEFORE SHRI R.C. SHARMA (ACCOUNTANT MEMBER) AND SHRI PAWAN SINGH (JUDICIAL MEMBER) Assessment Year: 2008-09 M/s Baroda Industries Ltd., The Income Tax Officer Circle- 2nd floor, Bajaj Bhavan 226, Vs. 3(1)(2), Jamnalal Bajaj Marg, Mumbai- AayakarBhavan, M.K. Road, 6th 400021. floor, Mumbai-400020. PAN No. AAACB2428A Appellant Respondent Assessee by : Mr. M. A. Gohel, AR Revenue by : Mr. Mohammed Rizwan, DR Date of Hearing : 04/03/2020 Date of pronouncement: 04/03/2020 ORDER PER PAWAN SINGH, JUDICIAL MEMBER; This appeal by assessee is directed…

Suryoday Small Finance Bank Ltd.(Earlier Known As Suryoday Micro Finance Ltd.), Navi Mumbai vs. DCIT - 15(3)(2), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 3440/MUM/2018[2014-15]Status: DisposedITAT Mumbai02 Mar 2020AY 2014-15

Bench: Sri Rajesh Kumar, Am & Sri Amarjit Singh, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./ Ita No. 3440/Mum/2018 अपील (िनधा"रण वष" / Assessment Year 2014-15) Suryoday Small Finance Bank The Dy. Commissioner Of Ltd. Income Tax-15(3)(2) (Earlier Known As Suryoday Aaykar Bhvan, Mahareshi Micro Finance Ltd.) Karve Road, Mumbai-400 020 बनाम/ बनाम बनाम बनाम 1101, Sharda Terraces, Plot Vs. No.65, Sector 11, Cbd Belapur, Navi Mumbai-400 614 (अपीलाथ" अपीलाथ" / Appellant) अपीलाथ" अपीलाथ" (""यथ" ""यथ"/ Respondent) ""यथ" ""यथ" "थायी "थायी लेखा "थायी "थायी लेखा लेखा संसंसंसं./Pan No. Aamcs5499J लेखा : Shri Yogesh Thar, Ar अपीलाथ" क" ओर से / Appellant By : Shri V. Vinod Kumar, Dr ""यथ" क" ओर से / Respondent By 05.12.2019 सुनवाई क" तारीख / Date Of Hearing: घोषणा क" तारीख / Date Of Pronouncement: 02.03.2020 आदेश आदेश / O R D E R आदेश आदेश राजेश कुमार, लेखा सद"य / Per Rajesh Kumar, Am: These Are Appeals By The Assessee Directed Against Respective Orders Of Learned Cit(A) Pertaining To Assessment Year 2014-15. 2. The Ground Raised By The Assessee Are As Under: -

For Appellant: Shri V. Vinod Kumar, DR

Section 115JSection 14ASection 250Section 3Section 36(1)(va)Section 37(1)Section 56(2)(vii)Section 56(2)(viib)

…आयकर अपीलीय आयकर अपीलीय अिधकरण अिधकरण “A” "यायपीठ "यायपीठ मुंबई मुंबई म"। म"। आयकर आयकर अपीलीय अपीलीय अिधकरण अिधकरण "यायपीठ "यायपीठ मुंबई मुंबई म"। म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI "ी राजेश कुमार लेखा सद"य एवं "ी अमरजीत "सह, "याियक सद"य सम" । BEFORE SRI RAJESH KUMAR, AM AND SRI AMARJIT SINGH, JM आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./ ITA No. 3440/Mum/2018 अपील (िनधा"रण वष" / Assessment Year 2014-15) Suryoday Small Finance Bank The Dy. Commissioner of Ltd. Income Tax-15(3)(2) (Earlier known as Suryoday Aaykar Bhvan, Mahareshi Micro Finance Ltd.) Karve Road, Mumbai-400 020 बनाम/ बन…

DCIT, Central Circle - 2(1), Kolkata vs. M/S. Paharpur Cooling Towers Ltd., Kolkata

ITA 219/KOL/2018[2013-14]Status: DisposedITAT Kolkata28 Feb 2020AY 2013-14

Bench: Shri S.S.Godara & Dr. A.L.Saini

Section 143(3)Section 144C(3)Section 14ASection 154Section 43B

…आयकर अपील"य अधीकरण, "यायपीठ – “"स” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri S.S.Godara, Judicial Member and Dr. A.L.Saini, Accountant Member ITA No.217 to 219/Kol/2018 & C.O No.94-96/Kol/2018 (a/o ITA No.217-219/Kol/2018) Assessment Years :2011-12 to 2013-14 DCIT, Central Cricle-2(1), M/s Paharpur Cooling 3rd Floor, Aayakar Towers Ltd., 81N. Bhawan, Poorva E.M. Bye Diamaond Harbour Pass, 110, Shanti Pally, Road, Kolkata-700 027 Kolkata-107 बनाम V/s. M/s Paharpur Cooling DCIT, Central Circle- 2(1), 3rd Floor, Aayakar Towers Ltd., 8/1/B, Diamond Harbour Road, Bhawan, Poor…

DCIT, Central Circle - 2(1), Kolkata vs. M/S. Paharpur Cooling Towers Ltd., Kolkata

ITA 218/KOL/2018[2012-13]Status: DisposedITAT Kolkata28 Feb 2020AY 2012-13

Bench: Shri S.S.Godara & Dr. A.L.Saini

Section 143(3)Section 144C(3)Section 14ASection 154Section 43B

…आयकर अपील"य अधीकरण, "यायपीठ – “"स” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri S.S.Godara, Judicial Member and Dr. A.L.Saini, Accountant Member ITA No.217 to 219/Kol/2018 & C.O No.94-96/Kol/2018 (a/o ITA No.217-219/Kol/2018) Assessment Years :2011-12 to 2013-14 DCIT, Central Cricle-2(1), M/s Paharpur Cooling 3rd Floor, Aayakar Towers Ltd., 81N. Bhawan, Poorva E.M. Bye Diamaond Harbour Pass, 110, Shanti Pally, Road, Kolkata-700 027 Kolkata-107 बनाम V/s. M/s Paharpur Cooling DCIT, Central Circle- 2(1), 3rd Floor, Aayakar Towers Ltd., 8/1/B, Diamond Harbour Road, Bhawan, Poor…

DCIT, Central Circle - 2(1), Kolkata vs. M/S. Paharpur Cooling Towers Ltd., Kolkata

ITA 217/KOL/2018[2011-12]Status: DisposedITAT Kolkata28 Feb 2020AY 2011-12

Bench: Shri S.S.Godara & Dr. A.L.Saini

Section 143(3)Section 144C(3)Section 14ASection 154Section 43B

…आयकर अपील"य अधीकरण, "यायपीठ – “"स” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri S.S.Godara, Judicial Member and Dr. A.L.Saini, Accountant Member ITA No.217 to 219/Kol/2018 & C.O No.94-96/Kol/2018 (a/o ITA No.217-219/Kol/2018) Assessment Years :2011-12 to 2013-14 DCIT, Central Cricle-2(1), M/s Paharpur Cooling 3rd Floor, Aayakar Towers Ltd., 81N. Bhawan, Poorva E.M. Bye Diamaond Harbour Pass, 110, Shanti Pally, Road, Kolkata-700 027 Kolkata-107 बनाम V/s. M/s Paharpur Cooling DCIT, Central Circle- 2(1), 3rd Floor, Aayakar Towers Ltd., 8/1/B, Diamond Harbour Road, Bhawan, Poor…

M/S. Sri Vishnu Shankar Mills Ltd., Rajapalayam vs. ITO, Corp Ward 1, Madurai

In the result, the appeal filed by assessee in ITA No

ITA 577/CHNY/2019[2014-15]Status: DisposedITAT Chennai27 Feb 2020AY 2014-15

Bench: Shri N.R.S. Ganesan & Shri Ramit Kochar"नधा'रण वष' /Assessment Year: 2014-15

For Appellant: Mr. A.R.V.Sreenivasan, JCIT

Section 115JSection 143(3)Section 14A

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH: CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी र!मत कोचर, लेखा सद"य के सम& BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER "नधा'रण वष' /Assessment Year: 2014-15 v. M/s. Sri Vishnu Shankar Mill Ltd., The Income Tax Officer, Sri Vishnu Shankar Mill Premises, Corporate Ward-1, P.A.C.Ramasamy Raja Salai, CR Building, 2 V P Post Box No.109, Rathinasamy Nadar Road, Rajapalayam-626 117, Tamil Nadu Bibikulam, Madurai-625 002, Tamil Nadu [PAN: AACCS 0536 Q] (अपीलाथ*/Appellant) (+,यथ*/Respondent)…

Godrej Consumer Products Ltd, Mumbai vs. DCIT Cir 14(1)(1), Mumbai

In the result, Revenue’s appeal is dismissed

ITA 1074/MUM/2016[2011-12]Status: DisposedITAT Mumbai25 Feb 2020AY 2011-12

Bench: Shri Saktijit Deyand Shri N.K. Pradhan

For Appellant: Shri Farrokh V. IraniFor Respondent: Shri Anand Mohan

Section 115JSection 143(3)Section 144C(13)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBERAND SHRI N.K. PRADHAN, ACCOUNTANT MEMBER IT(TP)A no.1074/Mum./2016 (Assessment Year : 2011–12) Godrej Consumer Products Ltd. Kalyaniwalla & Mistry 3rd Floor, Army & Navy Building ……………. Appellant 148, M.G. Road, Fort Mumbai 400 001 PAN – AABCG3365J v/s Dy. Commissioner of Income Tax ……………. Respondent Circle–14(1)(1), Mumbai ITA no.1003/Mum./2016 (Assessment Year : 2011–12) Dy. Commissioner of Income Tax ……………. Appellant Circle–14(1)(1), Mumbai v/s Godrej Consumer Products Ltd. Kalyaniwalla & Mistry 3rd Floor, Army…

Natvar Parikh & Co. P.Ltd, Mumbai vs. CIT Cen IV, Mumbai

In the result, this ground of appeal is partly allowed

ITA 2082/MUM/2015[2010-11]Status: DisposedITAT Mumbai25 Feb 2020AY 2010-11

Bench: Shri R.C. Sharma & Shri Pawan Singh

For Appellant: Shri Madhur Agarwal (AR)For Respondent: Shri Michael Jerald (DR)

Section 143(2)Section 14ASection 254(1)Section 40Section 40A

…IN THE INCOME-TAX APPELLATE TRIBUNAL “A” BENCH MUMBAI BEFORE SHRI R.C. SHARMA, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ITA No.5034/Mum/2016 (Assessment Year 2012-13) ITA No.7521/Mum/2019 (Assessment Year 2014-15) Apurva Natvar Parikh & Co. Pvt. DCIT, CC 7(1), Ltd., 96, Chembur Mankhurd Room No. 653, 6th Floor, Link Road, Shivaji Nagar, Aayakar Bhavan, M.K. Mumbai-400043 Road, Mumbai-400020. Vs. PAN: AAACN2937Q Appellant Respondent ITA No.5854/Mum/2015 (Assessment Year 2011-12) DCIT, CC 7(1), Apurva Natvar Parikh & Co. Room No. 653, 6th Floor, Pvt. Ltd., 96, Chembur Aayakar Bhavan, M.K. Road, Man…

DCIT 4(1), Mumbai vs. Darashaw & Co. Ltd, Mumbai

In the result, both the appeals are partly allowed

ITA 660/MUM/2012[2008-09]Status: DisposedITAT Mumbai21 Feb 2020AY 2008-09

Bench: Shri Saktijit Dey & Shri Rajesh Kumarsl.

For Appellant: Shri Madhur AgarwalFor Respondent: Smt. Jyothilakshmi Nayak

Section 115JSection 254(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER & SHRI RAJESH KUMAR, ACCOUNTANT MEMBER Sl. ITA No. A.Y Appellant Respondent No. 1 456/Mum/2012 2008-09 Darashaw & Dy. CIT, Company Pvt., Ltd, Range 4(1), Flat No. 03, Rajesh Mumbai. Mansion, D. Vachha Road, Churchgate, Mumbai - 20 2 660/Mum/2012 2008-09 Dy. CIT, Darashaw & Range 4(1), Company Pvt., Mumbai. Ltd, Mumbai - 20 3 225/Mum/2011 2007-08 Darashaw & Dy. CIT, Company Pvt., Ltd, Range 4(1), Mumbai - 20 Mumbai. 4 299/Mum/2011 2007-08 Dy. CIT, Range Darashaw & 4(1), Mumbai. Company Pvt., Ltd, Mumbai - 20 "थायी ले…

Darashaw & Company P.Ltd, Mumbai vs. DCIT RG 4(1), Mumbai

In the result, both the appeals are partly allowed

ITA 456/MUM/2012[2008-09]Status: DisposedITAT Mumbai21 Feb 2020AY 2008-09

Bench: Shri Saktijit Dey & Shri Rajesh Kumarsl.

For Appellant: Shri Madhur AgarwalFor Respondent: Smt. Jyothilakshmi Nayak

Section 115JSection 254(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER & SHRI RAJESH KUMAR, ACCOUNTANT MEMBER Sl. ITA No. A.Y Appellant Respondent No. 1 456/Mum/2012 2008-09 Darashaw & Dy. CIT, Company Pvt., Ltd, Range 4(1), Flat No. 03, Rajesh Mumbai. Mansion, D. Vachha Road, Churchgate, Mumbai - 20 2 660/Mum/2012 2008-09 Dy. CIT, Darashaw & Range 4(1), Company Pvt., Mumbai. Ltd, Mumbai - 20 3 225/Mum/2011 2007-08 Darashaw & Dy. CIT, Company Pvt., Ltd, Range 4(1), Mumbai - 20 Mumbai. 4 299/Mum/2011 2007-08 Dy. CIT, Range Darashaw & 4(1), Mumbai. Company Pvt., Ltd, Mumbai - 20 "थायी ले…

Supama Commodities Ltd, Mumbai vs. ITO 4(3)(4), Mumbai

In the result, both the appeals are partly allowed

ITA 229/MUM/2011[2007-08]Status: DisposedITAT Mumbai21 Feb 2020AY 2007-08

Bench: Shri Saktijit Dey & Shri Rajesh Kumarsl.

For Appellant: Shri Madhur AgarwalFor Respondent: Smt. Jyothilakshmi Nayak

Section 115JSection 254(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER & SHRI RAJESH KUMAR, ACCOUNTANT MEMBER Sl. ITA No. A.Y Appellant Respondent No. 1 456/Mum/2012 2008-09 Darashaw & Dy. CIT, Company Pvt., Ltd, Range 4(1), Flat No. 03, Rajesh Mumbai. Mansion, D. Vachha Road, Churchgate, Mumbai - 20 2 660/Mum/2012 2008-09 Dy. CIT, Darashaw & Range 4(1), Company Pvt., Mumbai. Ltd, Mumbai - 20 3 225/Mum/2011 2007-08 Darashaw & Dy. CIT, Company Pvt., Ltd, Range 4(1), Mumbai - 20 Mumbai. 4 299/Mum/2011 2007-08 Dy. CIT, Range Darashaw & 4(1), Mumbai. Company Pvt., Ltd, Mumbai - 20 "थायी ले…

Darashaw & Company P.Ltd, Mumbai vs. DCIT RG 4(1), Mumbai

In the result, both the appeals are partly allowed

ITA 225/MUM/2011[2007-08]Status: DisposedITAT Mumbai21 Feb 2020AY 2007-08

Bench: Shri Saktijit Dey & Shri Rajesh Kumarsl.

For Appellant: Shri Madhur AgarwalFor Respondent: Smt. Jyothilakshmi Nayak

Section 115JSection 254(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER & SHRI RAJESH KUMAR, ACCOUNTANT MEMBER Sl. ITA No. A.Y Appellant Respondent No. 1 456/Mum/2012 2008-09 Darashaw & Dy. CIT, Company Pvt., Ltd, Range 4(1), Flat No. 03, Rajesh Mumbai. Mansion, D. Vachha Road, Churchgate, Mumbai - 20 2 660/Mum/2012 2008-09 Dy. CIT, Darashaw & Range 4(1), Company Pvt., Mumbai. Ltd, Mumbai - 20 3 225/Mum/2011 2007-08 Darashaw & Dy. CIT, Company Pvt., Ltd, Range 4(1), Mumbai - 20 Mumbai. 4 299/Mum/2011 2007-08 Dy. CIT, Range Darashaw & 4(1), Mumbai. Company Pvt., Ltd, Mumbai - 20 "थायी ले…

DCIT, Circle-1(1)(1), Ahmedabad vs. Adani Wilmar Limited, Ahmedabad

In the result, the appeal filed by revenue and cross objection filed by the assessee both are dismissed

ITA 2044/AHD/2018[2015-16]Status: DisposedITAT Ahmedabad20 Feb 2020AY 2015-16

For Appellant: Shri Biren Shah, A.RFor Respondent: Shri Kishan Vyas, CIT-D.R

Section 115JSection 142(1)Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH Before: Shri Amarjit Singh, Accountant Member And Ms. Madhumita Roy, Judicial Member Assessment Year 2015-16 The DCIT, Adani Wilmar Ltd. 3rd Floor Fortune Cir-1(1)(1), Ahmedabad Vs House, (Appellant) Navrangpura, Ahmedabad-380009 PAN: AABCA8056G (Respondent) Cross Objection No. 82/Ahd/2019 (In ITA No. 2044/Ahd/2018) Assessment Year 2015-16 Adani Wilmar Ltd. The DCIT, 3rd Floor Fortune House, Cir-1(1)(1), Navrangpura, Ahmedabad- Vs Ahmedabad 380009 (Respondent) PAN: AABCA8056G (Appellant) Revenue by: Shri Kishan Vyas, CIT-D.R. Assessee by: Shri…

Pataka Industries Pvt. Ltd., Kolkata vs. D.C.I.T., Circle-8(2), Kolkata

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

ITA 602/KOL/2019[2008-09]Status: DisposedITAT Kolkata19 Feb 2020AY 2008-09

Section 14ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA (Before Sri J. Sudhakar Reddy, Accountant Member & Sri S.S. Godara, Judicial Member) Assessment Year: 2008-09 Pataka Industries Pvt. Ltd…..…………………………………..................................……………..….......Appellant 97, Trimurti Apartment Park Street Kolkata – 700 016 [PAN : AABCP 5057 C] Vs. Deputy Commissioner of Income Tax, Circle-8(2), Kolkata…....................….…….....…..Respondent Appearances by: Shri Anil Kochar, Advocate, appeared on behalf of the assessee. Shri Vijay Shankar, CIT D/R, appearing on behalf of the Revenue. Date of concluding th…

Bombay Real Estate Development Co. P.Ltd, Mumbai vs. ACIT RG 1(1)

The appeal stands partly allowed

ITA 6561/MUM/2014[2010-11]Status: DisposedITAT Mumbai19 Feb 2020AY 2010-11

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

For Appellant: Mr. J.D. Mistry, Sr. AdvocateFor Respondent: Ms. Jotilakshmi Nayak- Ld. DR

Section 115JSection 143(3)Section 14ASection 40

…itted that while computing the disallowance, only those investments were to be considered which yielded exempt income during the year. Reliance has been placed on the decision of Delhi Tribunal (Special Bench) rendered in ACIT Vs. Vireet Investment (P.) Ltd. [82 Taxmann.com 415]. The working in this manner, as placed on record, would show that disallowance would come to Rs.21.64 Lacs. We concur with the said submissions made by Ld. Sr. Counsel. Accordingly, Ld. AO is directed to verify the computations and restrict the disallowance considering only those investments which have yielded exempt income during the yea…

Visaria Securities P.Ltd, Mumbai vs. DCIT 4(2)(1), Mumbai

In the result, the grounds of appeal including additional grounds of appeal raised by the assessee are allowed for statistical purpose

ITA 6710/MUM/2018[2012-13]Status: DisposedITAT Mumbai18 Feb 2020AY 2012-13

Bench: Shri Pawan Singh (Jm) & Shri S.Rifaur Rahman (A.M.) M/S Visaria Securities Pvt Ltd, Vs The Acit-4(2), Mumbai 3B2, Cnergy Appasaheb Marathe Marg Prabhadevi, Mumbai-400 025 Pan : Aaacv7721L Appellant Respondednt

Section 14A

…1 ITA 6710/Mum/2018 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F”, MUMBAI Before Shri Pawan Singh (JM) & Shri S.Rifaur Rahman (A.M.) M/s Visaria Securities Pvt Ltd, vs The ACIT-4(2), Mumbai 3B2, CNeRGY Appasaheb Marathe Marg Prabhadevi, Mumbai-400 025 PAN : AAACV7721L APPELLANT RESPONDEDNT Appellant by Shri Niraj Sheth AR Respondent by Miss. Samatha Mullamudi (Sr. DR) Date of hearing 18-02-2020 Date of pronouncement 18-02-2020 O R D E R PER PAWAN SINGH, JM : 1. This appeal by assessee is directed against the order of CIT(A)-2, Mumbai dated 27-09-2018 for assessment year 2012-13. The assessee has rai…

Cyza Chem Pvt.Ltd, Pune vs. Deputy Commissioner of Income-Tax, Circle - 1 (1), Pune

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

ITA 1784/PUN/2019[2010-11]Status: DisposedITAT Pune12 Feb 2020AY 2010-11

For Appellant: Shri R. S. AbhyankarFor Respondent: Shri S. P. Walimbe

Section 132Section 132(4)Section 147Section 148Section 14ASection 69B

…आयकर अपीलीय अिधकरण, पुणे "यायपीठ “एक-सद"य मामला” पुणे म" IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE "ी डी. क"णाकरा राव, लेखा सद"य के सम" BEFORE SHRI D. KARUNAKARA RAO, AM आयकर अपील सं. / ITA No.1784/PUN/2019 िनधा"रण वष" / Assessment Year : 2010-11 CYZA CHEM Pvt. Ltd., Sarosh Bhavan, 16-B/1, Dr. Ambedkar Road, Pune-411001. .......अपीलाथ" / Appellant PAN : AAACC7590C बनाम / V/s. DCIT, Circle-1(1) ……""यथ" / Respondent Pune. Assessee by : Shri R. S. Abhyankar Revenue by : Shri S. P. Walimbe सुनवाई क" तारीख / Date of Hearing : 29.01.2020 घोषणा क" तारीख / Date of Pronouncement : 12.02.2020 आदेश / ORDE…

Ramgopal Textiles Ltd., Mumbai vs. DCIT- 3(3)(1), Mumbai

The appeal stands partly allowed in terms of our above order

ITA 5384/MUM/2018[2014-15]Status: DisposedITAT Mumbai10 Feb 2020AY 2014-15

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

For Appellant: Shri J.P. Bairagra-Ld. ARFor Respondent: Ms. Jyoti Lakshmi Nayak-Ld.DR

Section 115JSection 143(3)Section 14A

…ing the year. Lastly, Ld. AR assailed adjustment of Assessment Years :2013-14 & 2014-15 disallowance u/s 14A while computing Book Profits u/s 115JB on the strength of decision of Delhi Tribunal (Special Bench) rendered in ACIT Vs. Vireet Investment (P.) Ltd. [82 Taxmann.com 415]. The Ld. DR submitted that the disallowance made by lower authorities was fair and reasonable. 5. We have duly considered the rival submissions and perused relevant material on record including documents placed in the paper- book. We have also deliberated on judicial pronouncements as cited before us. Upon perusal of assessee’s financial…

Ramgopal Textiles Ltd., Mumbai vs. DCIT- 3(3)(1), Mumbai

The appeal stands partly allowed in terms of our above order

ITA 5383/MUM/2018[2013-14]Status: DisposedITAT Mumbai10 Feb 2020AY 2013-14

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

For Appellant: Shri J.P. Bairagra-Ld. ARFor Respondent: Ms. Jyoti Lakshmi Nayak-Ld.DR

Section 115JSection 143(3)Section 14A

…ing the year. Lastly, Ld. AR assailed adjustment of Assessment Years :2013-14 & 2014-15 disallowance u/s 14A while computing Book Profits u/s 115JB on the strength of decision of Delhi Tribunal (Special Bench) rendered in ACIT Vs. Vireet Investment (P.) Ltd. [82 Taxmann.com 415]. The Ld. DR submitted that the disallowance made by lower authorities was fair and reasonable. 5. We have duly considered the rival submissions and perused relevant material on record including documents placed in the paper- book. We have also deliberated on judicial pronouncements as cited before us. Upon perusal of assessee’s financial…

ACIT v. Vireet Investment Pvt. Ltd.

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Judgments citing ACIT v. Vireet Investment Pvt. Ltd.

Aegis Logistics P.Ltd, Mumbai vs. DCIT 1(1)(1), Mumbai

Baroda Industries Pvt. Ltd., Mumbai vs. ITO, Circle 3 (1)(2), Mumbai

Suryoday Small Finance Bank Ltd.(Earlier Known As Suryoday Micro Finance Ltd.), Navi Mumbai vs. DCIT - 15(3)(2), Mumbai

DCIT, Central Circle - 2(1), Kolkata vs. M/S. Paharpur Cooling Towers Ltd., Kolkata

DCIT, Central Circle - 2(1), Kolkata vs. M/S. Paharpur Cooling Towers Ltd., Kolkata

DCIT, Central Circle - 2(1), Kolkata vs. M/S. Paharpur Cooling Towers Ltd., Kolkata

M/S. Sri Vishnu Shankar Mills Ltd., Rajapalayam vs. ITO, Corp Ward 1, Madurai

Godrej Consumer Products Ltd, Mumbai vs. DCIT Cir 14(1)(1), Mumbai

Natvar Parikh & Co. P.Ltd, Mumbai vs. CIT Cen IV, Mumbai

DCIT 4(1), Mumbai vs. Darashaw & Co. Ltd, Mumbai

Darashaw & Company P.Ltd, Mumbai vs. DCIT RG 4(1), Mumbai

Supama Commodities Ltd, Mumbai vs. ITO 4(3)(4), Mumbai

Darashaw & Company P.Ltd, Mumbai vs. DCIT RG 4(1), Mumbai

DCIT, Circle-1(1)(1), Ahmedabad vs. Adani Wilmar Limited, Ahmedabad

Pataka Industries Pvt. Ltd., Kolkata vs. D.C.I.T., Circle-8(2), Kolkata

Bombay Real Estate Development Co. P.Ltd, Mumbai vs. ACIT RG 1(1)

Visaria Securities P.Ltd, Mumbai vs. DCIT 4(2)(1), Mumbai

Cyza Chem Pvt.Ltd, Pune vs. Deputy Commissioner of Income-Tax, Circle - 1 (1), Pune

Ramgopal Textiles Ltd., Mumbai vs. DCIT- 3(3)(1), Mumbai

Ramgopal Textiles Ltd., Mumbai vs. DCIT- 3(3)(1), Mumbai