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 367,154 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.

Jt.CIT(OSD) 2(2)(2), Mumbai vs. Pudumjee Industries Ltd, Mumbai

The appeals are dismissed in regard to the first question

ITA 1953/MUM/2018[2014-15]Status: DisposedITAT Mumbai23 Apr 2019AY 2014-15

Bench: Hon’Ble Shri Saktijit Dey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ I.T.A. No.1953/Mum/2018 (िनधा"रण वष" / Assessment Year: 2014-15) Dcit-2(2)(2) M/S. Pudumjee Industries Ltd. बनाम नाम/ नाम नाम Room No.545, 5Th Floor 60, Jatia Chambers, Aaykar Bhavan, M.K. Road Dr. V.B. Gandhi Marg Vs. Mumbai-400 020. Mumbai-400 023. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacp-0487-B (अपीलाथ"/Appellant) (ू"यथ" / Respondent) :

For Appellant: Shri Dhaval Shah - Ld. DRFor Respondent: Shri Manoj Kumar – Ld. DR
Section 10Section 11Section 115JSection 12Section 143(3)Section 14A

…ed in CIT vs. HDFC Bank Ltd. (2014 366 ITR 505). The adjustment of disallowance u/s 14A while computing Book Profits u/s. 115JB was deleted by placing reliance on the decision of Delhi Tribunal (Special Bench) rendered in ACIT Vs. Vireet Investment (P.) Ltd. [82 Taxmann.com 415]. Aggrieved, the revenue is in further appeal before us. 4. The Ld. Authorised Representative [AR], at the outset, drew our attention to the fact that identical issue arose in assessee’s favor for AY 2013-14 and the revenue agitated the issue in similar manner before this Tribunal vide ITA No. 1933/Mum/2018 order dated 13/03/2019, a copy o…

Stock Traders Private Limited, Mumbai vs. ACIT OSD-2(3), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 2254/MUM/2011[2007-08]Status: DisposedITAT Mumbai12 Apr 2019AY 2007-08

Bench: Shri G.S. Pannu, Vice- & Shri Pawan Singhstock Traders Private Ltd. Acit (Osd)-2(3) 63, Bombay Samachar Marg, Aayakar Bhavan, Fort, M.K. Road, Mumbai-400001. Mumbai-400020. Vs. Pan: Aaacs7235A Appellant Respondent Appellant By : Shri Nitesh Joshi (Ar) Respondent By : Shri Nishant Somaiya (Sr. Dr) Date Of Hearing : 03.04.2019 Date Of Pronouncement : 12.04.2019 Order Under Section 254(1)Of Income Tax Act

For Appellant: Shri Nitesh Joshi (AR)For Respondent: Shri Nishant Somaiya (Sr. DR)
Section 143(3)Section 14ASection 250Section 254(1)Section 57

…IN THE INCOME-TAX APPELLATE TRIBUNAL “I” BENCH MUMBAI BEFORE SHRI G.S. PANNU, VICE-PRESIDENT AND SHRI PAWAN SINGH, JUDICIAL MEMBER Stock Traders Private Ltd. ACIT (OSD)-2(3) 63, Bombay Samachar Marg, Aayakar Bhavan, Fort, M.K. Road, Mumbai-400001. Mumbai-400020. Vs. PAN: AAACS7235A Appellant Respondent Appellant by : Shri Nitesh Joshi (AR) Respondent by : Shri Nishant Somaiya (Sr. DR) Date of Hearing : 03.04.2019 Date of Pronouncement : 12.04.2019 ORDER UNDER SECTION 254(1)OF INCOME TAX ACT PER PAWAN SINGH, JUDICIAL MEMBER; 1. This appeal by assessee is directed against the order of ld. Commissioner of I…

Deputy Commissioner of Income Tax Central Circle-6(3), Mumbai vs. M/S.Bombay Rayon Fashions Limited( Formally Known As Mudra Fabrics Limited), Mumbai

In the result, appeal filed by the revenue for assessment year 2012-

ITA 6580/MUM/2017[2012-13]Status: DisposedITAT Mumbai11 Apr 2019AY 2012-13

Bench: Shri Shamim Yahya (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2012-13 The Deputy Commissioner Of M/S Bombay Rayon Fashions Income Tax, Central Circle-6(3), Ltd., Room No. 1926, 19Th Floor, (Formerly Known As Mudra Air India Building, Vs. Fabrics Ltd.), Nariman Point, D-Wing, 1St Floor, Mumbai - 400021 Oberoi Garden Estate, Chandiwali Farms Road, Chandivali, Andheri (East), Mumbai - 400072 Pan: Aaacm3447J (Appellant) (Respondent) Revenue By : Shri Ritesh Mishra (Dr) Assessee By : Shri Dharmesh Shah (Ar) Date Of Hearing: 13/03/2019 Date Of Pronouncement: 11/04/2019

For Appellant: Shri Dharmesh Shah (AR)For Respondent: Shri Ritesh Mishra (DR)
Section 115JSection 143Section 143(2)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “B”, MUMBAI BEFORE SHRI SHAMIM YAHYA (AM) AND SHRI RAM LAL NEGI (JM) Assessment Year: 2012-13 The Deputy Commissioner of M/s Bombay Rayon Fashions Income Tax, Central Circle-6(3), Ltd., Room No. 1926, 19th Floor, (Formerly known as Mudra Air India Building, Vs. Fabrics Ltd.), Nariman Point, D-Wing, 1st Floor, Mumbai - 400021 Oberoi Garden Estate, Chandiwali Farms Road, Chandivali, Andheri (East), Mumbai - 400072 PAN: AAACM3447J (Appellant) (Respondent) Revenue by : Shri Ritesh Mishra (DR) Assessee by : Shri Dharmesh Shah (AR) Date of Hearing: 13/03/2019 Date o…

Patan Solar Pvt. Ltd., Mumbai vs. DCIT - 13(1)(2), Mumbai

In the result, the appeal is partly allowed

ITA 5942/MUM/2016[2012-13]Status: DisposedITAT Mumbai09 Apr 2019AY 2012-13

Bench: Shri Ravish Sood () & Shri N.K. Pradhan () Assessment Year: 2012-13 M/S Patan Solar Pvt. Ltd., The Dcit-13(1)(2), Mumbai 602, Western Edge-I, Aayakarbhavan, M.K.Road Vs. Western Express Highway, Mumbai-400020 Borivali (West), Mumbai- 400092. Pan No. Aafcp6744A Appellant Respondent Assessee By : Mr. K. Gopal & Mr. Tanmaypadhke,Ars Revenue By : Mr. Abi Rama Kartikiyen, Dr Date Of Hearing : 03/04/2019 Date Of Pronouncement: 09/04/2019

For Appellant: Mr. K. Gopal & Mr. TanmayPadhke,ARsFor Respondent: Mr. Abi Rama Kartikiyen, DR
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C” MUMBAI BEFORE SHRI RAVISH SOOD (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2012-13 M/s Patan Solar Pvt. Ltd., The DCIT-13(1)(2), Mumbai 602, Western Edge-I, AayakarBhavan, M.K.Road Vs. Western Express Highway, Mumbai-400020 Borivali (West), Mumbai- 400092. PAN No. AAFCP6744A Appellant Respondent Assessee by : Mr. K. Gopal & Mr. TanmayPadhke,ARs Revenue by : Mr. Abi Rama Kartikiyen, DR Date of Hearing : 03/04/2019 Date of pronouncement: 09/04/2019 ORDER PER N.K. PRADHAN, AM This is an appeal filed by the assessee. The relev…

Yuvak Ventrures Private Limited (Successors to Aikone Marketing and Management Services Private Limited, Mumbai vs. Deputy Commissioner of Income Tax 8(2)(3), Mumbai

ITA 144/MUM/2018[2009-10]Status: DisposedITAT Mumbai02 Apr 2019AY 2009-10

Bench: Shri Shamim Yahya & Shri Amarjit Singhm/S. Yuvak Ventures Pvt. Ltd., (As Successors To Aikone Marketing & Management Services Pvt. Ltd.,) 405/408, B ……………. Appellant Wing, Navbharat Estate Zakaria Bunder Road Sewree, Mumbai – 400 015 Pan No:Aagca6159B V/S

For Appellant: Shri. Yogesh. A.Thar &For Respondent: Shri. B.B.Rajendra Prasad &
Section 14ASection 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, JUDICIAL MEMBER M/s. Yuvak Ventures Pvt. Ltd., (as successors to Aikone Marketing & Management Services Pvt. Ltd.,) 405/408, B ……………. Appellant Wing, Navbharat Estate Zakaria Bunder Road Sewree, Mumbai – 400 015 PAN No:AAGCA6159B v/s Deputy Commissioner of Income Tax-8(2)(3),)(3), ……………. Respondent Mumbai M/s. Yuvak Ventures Pvt. Ltd., (as successors to Maestro Ventures Pvt. Ltd., earlier known as Aikone Marketing and Management Services Pvt. Ltd.,) ……………. Appellant Piramal Tower Annexe, Gan…

Sun Pharmaceuticals Industries Ltd., Vadodara vs. The Asstt. Commissioner of Income Tax, Central Circel-1, Vadodara

In the result the appeal of the Revenue is dismissed

ITA 929/AHD/2017[2010-11]Status: DisposedITAT Ahmedabad29 Mar 2019AY 2010-11

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri S.N.Soparkar, Shri Vartik Chokshi and Shri Parin Shah, ArsFor Respondent: Shri N.R. Soni, CIT-DR
Section 92B

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And MS. MADHUMITA ROY, JUDICIAL MEMBER Sl. ITA No(s) Assessment Appeal(s) by Nos. Year (s) Appellant vs. Respondent Appellant Respondent 1. 922/Ahd/17 2010-11 The DCIT Sun Pharmaceuticals Circle-2(1)(1) Industries Ltd. Baroda SPARC, Tandalja Baroda PAN:AADCS 3124 K (Revenue) (Assessee) 2. 929/Ahd/17 2010-11 Assessee Revenue 3. 1234/Ahd/17 2012-13 Revenue Assessee 4. 1237/Ahd/17 2012-13 Assessee Revenue Revenue by : Shri N.R. Soni, CIT-DR Assessee by : Shri S.N.Soparkar, Shri Vartik Chokshi and Shri Parin S…

The Dy. Commissioner of Income Tax, Circle-2(1)(1), Baroda vs. M/S. Sun Pharmaceuticals Industries Limited, Vadodara

In the result the appeal of the Revenue is dismissed

ITA 922/AHD/2017[2010-11]Status: DisposedITAT Ahmedabad29 Mar 2019AY 2010-11

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri S.N.Soparkar, Shri Vartik Chokshi and Shri Parin Shah, ArsFor Respondent: Shri N.R. Soni, CIT-DR
Section 92B

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And MS. MADHUMITA ROY, JUDICIAL MEMBER Sl. ITA No(s) Assessment Appeal(s) by Nos. Year (s) Appellant vs. Respondent Appellant Respondent 1. 922/Ahd/17 2010-11 The DCIT Sun Pharmaceuticals Circle-2(1)(1) Industries Ltd. Baroda SPARC, Tandalja Baroda PAN:AADCS 3124 K (Revenue) (Assessee) 2. 929/Ahd/17 2010-11 Assessee Revenue 3. 1234/Ahd/17 2012-13 Revenue Assessee 4. 1237/Ahd/17 2012-13 Assessee Revenue Revenue by : Shri N.R. Soni, CIT-DR Assessee by : Shri S.N.Soparkar, Shri Vartik Chokshi and Shri Parin S…

Sun Pharmaceuticals Industries Ltd., Vadodara vs. The Deputy Commissioner of Income Tax, Central Circle-2(1)(1), Vadodara

In the result the appeal of the Revenue is dismissed

ITA 1237/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad29 Mar 2019AY 2012-13

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri S.N.Soparkar, Shri Vartik Chokshi and Shri Parin Shah, ArsFor Respondent: Shri N.R. Soni, CIT-DR
Section 92B

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And MS. MADHUMITA ROY, JUDICIAL MEMBER Sl. ITA No(s) Assessment Appeal(s) by Nos. Year (s) Appellant vs. Respondent Appellant Respondent 1. 922/Ahd/17 2010-11 The DCIT Sun Pharmaceuticals Circle-2(1)(1) Industries Ltd. Baroda SPARC, Tandalja Baroda PAN:AADCS 3124 K (Revenue) (Assessee) 2. 929/Ahd/17 2010-11 Assessee Revenue 3. 1234/Ahd/17 2012-13 Revenue Assessee 4. 1237/Ahd/17 2012-13 Assessee Revenue Revenue by : Shri N.R. Soni, CIT-DR Assessee by : Shri S.N.Soparkar, Shri Vartik Chokshi and Shri Parin S…

The Dy. Commissioner of Income Tax, Circle-2(1)(1), Baroda vs. M/S. Sun Pharmaceuticals Industries Limited, Vadodara

In the result the appeal of the Revenue is dismissed

ITA 1234/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad29 Mar 2019AY 2012-13

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri S.N.Soparkar, Shri Vartik Chokshi and Shri Parin Shah, ArsFor Respondent: Shri N.R. Soni, CIT-DR
Section 92B

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And MS. MADHUMITA ROY, JUDICIAL MEMBER Sl. ITA No(s) Assessment Appeal(s) by Nos. Year (s) Appellant vs. Respondent Appellant Respondent 1. 922/Ahd/17 2010-11 The DCIT Sun Pharmaceuticals Circle-2(1)(1) Industries Ltd. Baroda SPARC, Tandalja Baroda PAN:AADCS 3124 K (Revenue) (Assessee) 2. 929/Ahd/17 2010-11 Assessee Revenue 3. 1234/Ahd/17 2012-13 Revenue Assessee 4. 1237/Ahd/17 2012-13 Assessee Revenue Revenue by : Shri N.R. Soni, CIT-DR Assessee by : Shri S.N.Soparkar, Shri Vartik Chokshi and Shri Parin S…

M/S Mindtree Ltd, Bangalore vs. The Commissioner of Income Tax Ltu, Bangalore

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

ITA 424/BANG/2017[2012-13]Status: DisposedITAT Bangalore29 Mar 2019AY 2012-13

Bench: Shri Arun Kumar Garodia & Shri Laliet Kumar

For Appellant: Shri Tata Krishna, AdvocateFor Respondent: Ms. Neera Malhotra, CIT (DR)
Section 10Section 10ASection 11Section 115JSection 12Section 142(1)Section 143(2)Section 143(3)Section 14ASection 154

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER AND SHRI LALIET KUMAR, JUDICIAL MEMBER IT(TP)A No.424/Bang/2017 Assessment Year : 2012-13 M/s. Mindtree Ltd., The Commissioner of Global Village, RVCE Post, Income Tax, Mysuru Road, vs. Large Tax Payers Unit Bangalore – 560 059. (LTU), PAN: AABCM8839K Bangalore. APPELLANT RESPONDENT Assessee by : Shri Tata Krishna, Advocate Revenue by : Ms. Neera Malhotra, CIT (DR) Date of hearing : 14.03.2019 Date of Pronouncement : 29.03.2019 O R D E R Per Shri A.K. Garodia, Accountant Member This appeal is filed by t…

Assistant Commissioner of Income Tax -6(2)(1), Mumbai vs. M/S.Daiwa Portfolio Advisory (India) Private Limited, Mumbai

The appeal stands dismissed

ITA 789/MUM/2018[2013-14]Status: DisposedITAT Mumbai22 Mar 2019AY 2013-14

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

For Appellant: Abhi Rama Kartikeyan - Ld.DRFor Respondent: None
Section 143(3)Section 14A

…e on account of administrative expenses u/r 8D(2)(iii), computed @0.5% of average investments held by the assessee. 3. The first appellate authority, relying upon the decision of Delhi Tribunal (Special Bench) rendered in ACIT Vs. Vireet Investment (P.) Ltd. [82 Taxmann.com 415], held that only exempt income yielding investments were to be considered to arrive at the said disallowance. Further the investment made in certificate of deposit [COD] was chargeable to tax and therefore, the same were to be excluded while computing average investments. Similarly, Mutual Funds -Growth option investments were to be exclud…

Tata Autocampsystems Limited, Pune vs. DCIT, Ltu-2

In the result, appeal filed by the assessee is allowed for statistical purposes and the revenue’s appeal is dismissed

ITA 1666/MUM/2015[2010-11]Status: DisposedITAT Mumbai18 Mar 2019AY 2010-11

Bench: Shri G.S. Pannu (Vp) & Shri Ram Lal Negi (Jm) Assessment Year: 2010-2011 M/S Tata Autocomp Systems Ltd., The Deputy Commissioner Of Taco House, Damle Path, Income Tax, Off Law College Road, Ltu-2, Pune – 411004 Vs. Mumbai Pan: Aaact1848E (Appellant) (Respondent) & Assessment Year: 2010-2011 The Dcit (Ltu)-2, M/S Tata Autocomp Ltd., World Trade Centre, Bombay House, 24, Centre-1, 29Th Floor, Homi Mody Street, Cuffe Parade, Vs. Hutatma Chowk, Mumbai - 400005 Mumbai - 400001 Pan: Aaact1848E (Appellant) (Respondent) Shri P.J. Pardiwala & Appellant By : Ms. Aarti Sathe (Ar) Respondent By : Shri N.K. Chand & S.K. Mishra (Dr) Date Of Hearing: 21/12/2018 Date Of Pronouncement: 18/03/2019

For Appellant: Ms. Aarti Sathe (AR)For Respondent: Shri N.K. Chand & S.K. Mishra (DR)
Section 115JSection 144CSection 14ASection 92CSection 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “J”, MUMBAI BEFORE SHRI G.S. PANNU (VP) AND SHRI RAM LAL NEGI (JM) Assessment Year: 2010-2011 M/s Tata Autocomp Systems Ltd., The Deputy Commissioner of TACO House, Damle Path, Income Tax, Off Law College Road, LTU-2, Pune – 411004 Vs. Mumbai PAN: AAACT1848E (Appellant) (Respondent) & Assessment Year: 2010-2011 The DCIT (LTU)-2, M/s Tata Autocomp Ltd., World Trade Centre, Bombay House, 24, Centre-1, 29th Floor, Homi Mody Street, Cuffe Parade, Vs. Hutatma Chowk, Mumbai - 400005 Mumbai - 400001 PAN: AAACT1848E (Appellant) (Respondent) Shri P.J. Pardiwala & Appell…

DCIT, Central Circle - 4(4), Kolkata vs. M/S. Electrosteel Castings Limited., Kolkata

ITA 192/KOL/2018[2013-14]Status: DisposedITAT Kolkata28 Feb 2019AY 2013-14

Bench: Shri S. S. Godara, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./I.T.A Nos.138 & 139/Kol/2018 ("नधा"रण वष" / Assessment Year: 2012-13 & 2013-14) M/S. Electrosteel Castings Ltd. Vs. Dcit, Central Circle-4(4), Kolkata. 19, G. K. Tower, Camac Street, Kolkata – 700 017. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaace 4975 B (Assessee) .. (Revenue) & आयकरअपीलसं./I.T.A Nos.191 & 192/Kol/2018 ("नधा"रण वष" / Assessment Year: 2012-13 & 2013-14) Dcit, Central Circle-4(4), Vs. M/S. Electrosteel Castings Ltd. Kolkata. 19, G. K. Tower, Camac Street, Kolkata – 700 017. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaace 4975 B (Revenue) .. (Assessee)

For Appellant: Shri S.K. Tulsiyan, AdvocateFor Respondent: Dr. P. K. Srihari, CIT-DR & Robin Choudhury, Addl.CIT(DR)
Section 115JSection 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH KOLKATA BEFORE SHRI S. S. GODARA, JM & DR. A. L. SAINI, AM आयकरअपीलसं./I.T.A Nos.138 & 139/Kol/2018 ("नधा"रण वष" / Assessment Year: 2012-13 & 2013-14) M/s. Electrosteel Castings Ltd. Vs. DCIT, Central Circle-4(4), Kolkata. 19, G. K. Tower, Camac Street, Kolkata – 700 017. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAACE 4975 B (Assessee) .. (Revenue) & आयकरअपीलसं./I.T.A Nos.191 & 192/Kol/2018 ("नधा"रण वष" / Assessment Year: 2012-13 & 2013-14) DCIT, Central Circle-4(4), Vs. M/s. Electrosteel Castings Ltd. Kolkata. 19, G. K. Tower, Camac Street, Kolkata – 700 017. "थायीलेख…

DCIT, Central Circle - 4(4), Kolkata vs. M/S. Electrosteel Castings Limited., Kolkata

ITA 191/KOL/2018[2012-13]Status: DisposedITAT Kolkata28 Feb 2019AY 2012-13

Bench: Shri S. S. Godara, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./I.T.A Nos.138 & 139/Kol/2018 ("नधा"रण वष" / Assessment Year: 2012-13 & 2013-14) M/S. Electrosteel Castings Ltd. Vs. Dcit, Central Circle-4(4), Kolkata. 19, G. K. Tower, Camac Street, Kolkata – 700 017. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaace 4975 B (Assessee) .. (Revenue) & आयकरअपीलसं./I.T.A Nos.191 & 192/Kol/2018 ("नधा"रण वष" / Assessment Year: 2012-13 & 2013-14) Dcit, Central Circle-4(4), Vs. M/S. Electrosteel Castings Ltd. Kolkata. 19, G. K. Tower, Camac Street, Kolkata – 700 017. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaace 4975 B (Revenue) .. (Assessee)

For Appellant: Shri S.K. Tulsiyan, AdvocateFor Respondent: Dr. P. K. Srihari, CIT-DR & Robin Choudhury, Addl.CIT(DR)
Section 115JSection 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH KOLKATA BEFORE SHRI S. S. GODARA, JM & DR. A. L. SAINI, AM आयकरअपीलसं./I.T.A Nos.138 & 139/Kol/2018 ("नधा"रण वष" / Assessment Year: 2012-13 & 2013-14) M/s. Electrosteel Castings Ltd. Vs. DCIT, Central Circle-4(4), Kolkata. 19, G. K. Tower, Camac Street, Kolkata – 700 017. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAACE 4975 B (Assessee) .. (Revenue) & आयकरअपीलसं./I.T.A Nos.191 & 192/Kol/2018 ("नधा"रण वष" / Assessment Year: 2012-13 & 2013-14) DCIT, Central Circle-4(4), Vs. M/s. Electrosteel Castings Ltd. Kolkata. 19, G. K. Tower, Camac Street, Kolkata – 700 017. "थायीलेख…

M/S. Electrosteel Casting Limited., Kolkata vs. DCIT, Cental Circle - 4(4), Kolkata

ITA 139/KOL/2018[2013-14]Status: DisposedITAT Kolkata28 Feb 2019AY 2013-14

Bench: Shri S. S. Godara, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./I.T.A Nos.138 & 139/Kol/2018 ("नधा"रण वष" / Assessment Year: 2012-13 & 2013-14) M/S. Electrosteel Castings Ltd. Vs. Dcit, Central Circle-4(4), Kolkata. 19, G. K. Tower, Camac Street, Kolkata – 700 017. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaace 4975 B (Assessee) .. (Revenue) & आयकरअपीलसं./I.T.A Nos.191 & 192/Kol/2018 ("नधा"रण वष" / Assessment Year: 2012-13 & 2013-14) Dcit, Central Circle-4(4), Vs. M/S. Electrosteel Castings Ltd. Kolkata. 19, G. K. Tower, Camac Street, Kolkata – 700 017. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaace 4975 B (Revenue) .. (Assessee)

For Appellant: Shri S.K. Tulsiyan, AdvocateFor Respondent: Dr. P. K. Srihari, CIT-DR & Robin Choudhury, Addl.CIT(DR)
Section 115JSection 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH KOLKATA BEFORE SHRI S. S. GODARA, JM & DR. A. L. SAINI, AM आयकरअपीलसं./I.T.A Nos.138 & 139/Kol/2018 ("नधा"रण वष" / Assessment Year: 2012-13 & 2013-14) M/s. Electrosteel Castings Ltd. Vs. DCIT, Central Circle-4(4), Kolkata. 19, G. K. Tower, Camac Street, Kolkata – 700 017. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAACE 4975 B (Assessee) .. (Revenue) & आयकरअपीलसं./I.T.A Nos.191 & 192/Kol/2018 ("नधा"रण वष" / Assessment Year: 2012-13 & 2013-14) DCIT, Central Circle-4(4), Vs. M/s. Electrosteel Castings Ltd. Kolkata. 19, G. K. Tower, Camac Street, Kolkata – 700 017. "थायीलेख…

M/S. Electrosteel Casting Limited., Kolkata vs. DCIT, Cental Circle - 4(4), Kolkata

ITA 138/KOL/2018[2012-13]Status: DisposedITAT Kolkata28 Feb 2019AY 2012-13

Bench: Shri S. S. Godara, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./I.T.A Nos.138 & 139/Kol/2018 ("नधा"रण वष" / Assessment Year: 2012-13 & 2013-14) M/S. Electrosteel Castings Ltd. Vs. Dcit, Central Circle-4(4), Kolkata. 19, G. K. Tower, Camac Street, Kolkata – 700 017. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaace 4975 B (Assessee) .. (Revenue) & आयकरअपीलसं./I.T.A Nos.191 & 192/Kol/2018 ("नधा"रण वष" / Assessment Year: 2012-13 & 2013-14) Dcit, Central Circle-4(4), Vs. M/S. Electrosteel Castings Ltd. Kolkata. 19, G. K. Tower, Camac Street, Kolkata – 700 017. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaace 4975 B (Revenue) .. (Assessee)

For Appellant: Shri S.K. Tulsiyan, AdvocateFor Respondent: Dr. P. K. Srihari, CIT-DR & Robin Choudhury, Addl.CIT(DR)
Section 115JSection 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH KOLKATA BEFORE SHRI S. S. GODARA, JM & DR. A. L. SAINI, AM आयकरअपीलसं./I.T.A Nos.138 & 139/Kol/2018 ("नधा"रण वष" / Assessment Year: 2012-13 & 2013-14) M/s. Electrosteel Castings Ltd. Vs. DCIT, Central Circle-4(4), Kolkata. 19, G. K. Tower, Camac Street, Kolkata – 700 017. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAACE 4975 B (Assessee) .. (Revenue) & आयकरअपीलसं./I.T.A Nos.191 & 192/Kol/2018 ("नधा"रण वष" / Assessment Year: 2012-13 & 2013-14) DCIT, Central Circle-4(4), Vs. M/s. Electrosteel Castings Ltd. Kolkata. 19, G. K. Tower, Camac Street, Kolkata – 700 017. "थायीलेख…

Gujarat Alkalies and Chemicals Ltd., Baroda vs. The Dy.CIT, Circle-1(1), Baroda

In the result appeal of the Revenue is dismissed

ITA 688/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad25 Feb 2019AY 2011-12

Bench: Shri Waseem Ahmed & Ms Madhumita Royआयकर अपील सं./Ita No.688/Ahd/2015 "नधा"रण वष"/Asstt. Year: 2011-2012 Gujarat Alkalies & Chemicals Ltd., D.C.I.T., Near Ipcl Complex, Circle-1(1), Vs. Baroda-390007. P.O Petrochemicals, At Ranoli, Dist. Baroda-391346. Pan: Aaacg8896M आयकर अपील सं./Ita No.937/Ahd/2015 "नधा"रण वष"/Asstt. Year: 2011-2012 D.C.I.T, Gujarat Alkalies & Chemicals Ltd., Circle-1(1), Near Ipcl Complex, Vs. Baroda-390007. P.O Petrochemicals, At Ranoli, Dist. Baroda-391346. Pan: Aaacg8896M

Section 115JSection 143(3)Section 14ASection 234BSection 80I

…n the judgment cited by the ld AR for the assessee in the case of Alembic Ltd. in Tax Appeal No.1249/2014. 33.1 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 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 made without r…

M/S Brigade Enterprises Ltd, Bangalore vs. Deputy Commissioner of Income Tax Circle-1(1)(2), Bangalore

In the result, the assessee’s appeals for assessment years 2008-09 to 2010-11 are partly allowed for statistical purposes

ITA 530/BANG/2018[2010-11]Status: DisposedITAT Bangalore08 Feb 2019AY 2010-11

Bench: Shri Jason P Boaz & Shri Pavan Kumar Gadale

For Appellant: Shri. B. R. Sudheendra, CAFor Respondent: Shri. R. N. Siddappaji, Addl. CIT
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI JASON P BOAZ, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA Nos.528 to 530/Bang/2018 Assessment years : 2008-09, 2009-10, 2010-11 M/s. Brigade Enterprises Ltd., Vs. The Deputy Commissioner of 29th & 30th Floors, Income Tax, World Trade Centre, Circle – 1(1)(2), Brigade Gateway Campus, Bangalore. 26/1, Dr. Rajkumar Road, Malleshwaram, Rajajinagar, Bangalore – 560 055. PAN: AAACB 7459 F APPELLANT RESPONDENT Appellant by : Shri. B. R. Sudheendra, CA Respondent by : Shri. R. N. Siddappaji, Addl. CIT Date of hearing : 09.01…

Brigade Enterprises Ltd, Bangalore vs. Deputy Commissioner of Income Tax Circle-1(1)(2), Bangalore

In the result, the assessee’s appeals for assessment years 2008-09 to 2010-11 are partly allowed for statistical purposes

ITA 529/BANG/2018[2009-10]Status: DisposedITAT Bangalore08 Feb 2019AY 2009-10

Bench: Shri Jason P Boaz & Shri Pavan Kumar Gadale

For Appellant: Shri. B. R. Sudheendra, CAFor Respondent: Shri. R. N. Siddappaji, Addl. CIT
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI JASON P BOAZ, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA Nos.528 to 530/Bang/2018 Assessment years : 2008-09, 2009-10, 2010-11 M/s. Brigade Enterprises Ltd., Vs. The Deputy Commissioner of 29th & 30th Floors, Income Tax, World Trade Centre, Circle – 1(1)(2), Brigade Gateway Campus, Bangalore. 26/1, Dr. Rajkumar Road, Malleshwaram, Rajajinagar, Bangalore – 560 055. PAN: AAACB 7459 F APPELLANT RESPONDENT Appellant by : Shri. B. R. Sudheendra, CA Respondent by : Shri. R. N. Siddappaji, Addl. CIT Date of hearing : 09.01…

Brigade Enterprises Ltd, Bangalore vs. Deputy Commissioner of Income Tax Circle-1(1)(2), Bangalore

In the result, the assessee’s appeals for assessment years 2008-09 to 2010-11 are partly allowed for statistical purposes

ITA 528/BANG/2018[2008-09]Status: DisposedITAT Bangalore08 Feb 2019AY 2008-09

Bench: Shri Jason P Boaz & Shri Pavan Kumar Gadale

For Appellant: Shri. B. R. Sudheendra, CAFor Respondent: Shri. R. N. Siddappaji, Addl. CIT
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI JASON P BOAZ, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA Nos.528 to 530/Bang/2018 Assessment years : 2008-09, 2009-10, 2010-11 M/s. Brigade Enterprises Ltd., Vs. The Deputy Commissioner of 29th & 30th Floors, Income Tax, World Trade Centre, Circle – 1(1)(2), Brigade Gateway Campus, Bangalore. 26/1, Dr. Rajkumar Road, Malleshwaram, Rajajinagar, Bangalore – 560 055. PAN: AAACB 7459 F APPELLANT RESPONDENT Appellant by : Shri. B. R. Sudheendra, CA Respondent by : Shri. R. N. Siddappaji, Addl. CIT Date of hearing : 09.01…