ACIT v. Vireet Investment Pvt. Ltd.

165 ITD 27Income Tax Appellate Tribunal2017#55 most cited

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

No disallowance under section 14A can be made while computing book profits under section 115JB unless the expenditure is debited to the profit and loss account and satisfies clause (f) of Explanation 1 to section 115JB(2).

882

judgments rely on this decision, according to BharatTax’s citation analysis of 371,239 Indian tax judgments — from 2017 to 2026.

Also referred to as

ACIT v. Vireet Investment Pvt. Ltd. · Section 14A disallowance · Section 115JB book profits · MAT computation · expenditure for exempt income · Explanation 1 to Section 115JB(2)(f) · debit to profit and loss account · Vireet Investment Special Bench

Also reported as

58 ITR (Trib) 313

Sections most often in play

Section 14ASection 115JBSection 143(3)Section 1961Section 8DSection 37(1)Section 250Section 143(2)

Issues it is cited on

section 115jb(2)section 14a(2)strategic investmentbook profitscorporate guaranteesection 115jdisallowance under section 14adisallowance of interest expendituresection 115jbdisallowance u/s 14asection 92bsection 14a

Judgments citing ACIT v. Vireet Investment Pvt. Ltd.

M/S Chowgule and Company (Salt) Pvt. Ltd, Mormugao vs. The ACIT, Circle - 2, Margao

The appeal of the assessee is partly allowed in terms of aforesaid observation

ITA 390/PAN/2017[2012-13]Status: DisposedITAT Panaji29 Apr 2022AY 2012-13

Bench: Shri Ravish Sood & Shri Jamlappa D. Battullआयकर अपील सं. / Ita No. : 390/Pan/2017 करधििाारण वर्ा / Assessment Year : 2012-2013 M/S Chowgule & Company (Salt) Pvt Ltd., Chowgule House, Mormugao Harbour, Goa – 403803. Pan: Aabcc 5595 J . . . . . . . अपीलार्थी / Appellant बिाम / V/S Asstt. Commissioner Of Income Tax, Circle-2, Margao, Goa. . . . . . . . प्रत्यर्थी / Respondent द्वारा / Appearances Assessee By : Ms Hiral Sejpal Revenue By : Shri Sourabh Nayak सुनवाई की तारीख / Date Of Conclusive Hearing : 24/02/2022 घोषणा की तारीख / Date Of Pronouncement : 29/04/2022 आदेश / Order Per Jamlappa D Battull Am; The Present Appeal Filed By The Appellant Assessee Is Directed Against The Order Of Commissioner Of Income Tax- Appeals, Panaji-1 [For Short “Cit(A)”] Dt. 09/10/2017 Passed U/S 250 Of The Income-Tax Act, 1961 [For Short “The Act”], Which In Turn Tousled Out Of Order Of Assessment Of Assistant Commissioner Of Income Tax-Circle-2, Margoa [For Short “Ao”] Dt. 27/07/2014 Passed U/S 143(3) Of The Act, For The Assessment Year [For Short “Ay”] 2012-2013. Itat-Panaji Page 1 Of 23

For Appellant: Ms Hiral SejpalFor Respondent: Shri Sourabh Nayak
Section 10(35)Section 115JSection 143(3)Section 14ASection 14A(1)Section 250

…n taken by the Hon’ble Jurisdictional High Court of Bombay in the case of “CIT Vs Bengal Finance & Investments (P) Ltd.”, (ITA 337 of 2013), further the decision of special bench of the Tribunal in the case of “ACIT V/s Vireet Investment (P) Ltd.” reported in 165 ITD 27 (Del). Thus, the ground “I” and its counter parts stands partly allowed. ITAT-Panaji Page 17 of 23 M/s Chowgule and Company (Salt) Pvt Ltd ITA No.: 390/PAN/2017, AY : 2012-2013, AABCC5595J 12. Now coming to disallowance of claim of depreciation made u/s 32 on diesel generator as “renewable energy device”. It is an admitted fact that, during th…

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…

M/S. Wellknown Technologies P. Ltd., Mumbai vs. Asstt. CIT-CC-7(4), Mumbai

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 1341/MUM/2021[2017-18]Status: DisposedITAT Mumbai28 Apr 2022AY 2017-18

Bench: Shri Pavan Kumar Gadale & Shri Gagan Goyalm/S. Wellknown Vs. Acit, Cc -7(4) Technologies Pvt Ltd 6Th Floor, 14Th Floor, Nirmal Aayakar Bhavan, Backbay Reclamation, Mumbai – 400 020. Nariman Point, Mumbai – 400021. Pan/Gir No. : Aaecm3469J Appellant .. Respondent Appellant By : Ms.Vinita Shah Respondent By : Ms.Indira Adakil.Dr Date Of Hearing 13.04.2022 Date Of Pronouncement 21.04.2022 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Assessee Has Filed The Appeal Against The Order Of The Commissioner Of Income Tax (Appeals)-49 Mumbai Passed U/S 143(3) & 250 Of The Act. The Assessee Has Filed The Following Grounds Of Appeal:

For Appellant: Ms.Vinita ShahFor Respondent: Ms.Indira Adakil.DR
Section 143(1)Section 143(2)Section 143(3)Section 14A

…e the disputed issue to the file of the A.O. for limited purpose to recomputed the disallowance u/sec14A r.w.r 8D(2) IT Rules considering only those investments which yield exempted income and ratio of special bench ITAT decision of ACIT vs Vireet Investments(165 ITD 27)(SB Delhi). Further the assessee should be provided adequate opportunity of hearing and shall cooperate M/s Wellknown Technologies P Ltd., Mumbai. in submitting the information and allow the grounds of appeal of the assessee for statistical purposes. 8. In the result, the appeal filed by the assessee is allowed for statistical purposes. Order pr…

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…

Deputy Commissioner of Income Tax Circle-6(1)(1), Bangalore vs. M/S Shamaraju & Company India Private Limited, Bangalore

In the result, all the appeals filed by the assessees, viz

ITA 2144/BANG/2018[2014-15]Status: DisposedITAT Bangalore26 Apr 2022AY 2014-15

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaran

For Appellant: Shri V. Chandrashekhar &For Respondent: Shri Sumer Singh Meena, D.R
Section 143(3)Section 153C

…e amount of disallowance computed u/s 14A of the Act cannot be imported into the provisions of section 115JB of the Act. In this regard, he placed his reliance on the decision rendered by Delhi Special bench in the case of ACIT Vs. Vireet Investment Pvt. Ltd. 165 ITD 27. Aggrieved ITA Nos.1999 to 2012/Bang/2018 & ITA Nos.2142 to 2144/Bang/2018 M/s. Divyashree Infrastructure, Bangalore & M/s. Shyamaraju & Co. Pvt. Ltd., Bangalore Page 12 of 14 by the orders passed by Ld. CIT(A), the assessee has filed these appeals for assessment years 2008-09 to 2014-15. The revenue is aggrieved by the decision of Ld. CIT(A) i…

Deputy Commissioner of Income Tax Circle-6(1)(1), Bangalore vs. M/S Shamaraju & Company India Pvt Ltd, Bangalore

In the result, all the appeals filed by the assessees, viz

ITA 2143/BANG/2018[2013-14]Status: DisposedITAT Bangalore26 Apr 2022AY 2013-14

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaran

For Appellant: Shri V. Chandrashekhar &For Respondent: Shri Sumer Singh Meena, D.R
Section 143(3)Section 153C

…e amount of disallowance computed u/s 14A of the Act cannot be imported into the provisions of section 115JB of the Act. In this regard, he placed his reliance on the decision rendered by Delhi Special bench in the case of ACIT Vs. Vireet Investment Pvt. Ltd. 165 ITD 27. Aggrieved ITA Nos.1999 to 2012/Bang/2018 & ITA Nos.2142 to 2144/Bang/2018 M/s. Divyashree Infrastructure, Bangalore & M/s. Shyamaraju & Co. Pvt. Ltd., Bangalore Page 12 of 14 by the orders passed by Ld. CIT(A), the assessee has filed these appeals for assessment years 2008-09 to 2014-15. The revenue is aggrieved by the decision of Ld. CIT(A) i…

Deputy Commissioner of Income Tax Circle-6(1)(1), Bangalore vs. M/S Shyamaraju & Company India Pvt Ltd, Bangalore

In the result, all the appeals filed by the assessees, viz

ITA 2142/BANG/2018[2012-13]Status: DisposedITAT Bangalore26 Apr 2022AY 2012-13

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaran

For Appellant: Shri V. Chandrashekhar &For Respondent: Shri Sumer Singh Meena, D.R
Section 143(3)Section 153C

…e amount of disallowance computed u/s 14A of the Act cannot be imported into the provisions of section 115JB of the Act. In this regard, he placed his reliance on the decision rendered by Delhi Special bench in the case of ACIT Vs. Vireet Investment Pvt. Ltd. 165 ITD 27. Aggrieved ITA Nos.1999 to 2012/Bang/2018 & ITA Nos.2142 to 2144/Bang/2018 M/s. Divyashree Infrastructure, Bangalore & M/s. Shyamaraju & Co. Pvt. Ltd., Bangalore Page 12 of 14 by the orders passed by Ld. CIT(A), the assessee has filed these appeals for assessment years 2008-09 to 2014-15. The revenue is aggrieved by the decision of Ld. CIT(A) i…

M/S Shyamaraju & Company Pvt Ltd, Bangalore vs. Deputy Commissioner of Income Tax Central Circle-2(3), Bangalore

In the result, all the appeals filed by the assessees, viz

ITA 2012/BANG/2018[2014-15]Status: DisposedITAT Bangalore26 Apr 2022AY 2014-15

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaran

For Appellant: Shri V. Chandrashekhar &For Respondent: Shri Sumer Singh Meena, D.R
Section 143(3)Section 153C

…e amount of disallowance computed u/s 14A of the Act cannot be imported into the provisions of section 115JB of the Act. In this regard, he placed his reliance on the decision rendered by Delhi Special bench in the case of ACIT Vs. Vireet Investment Pvt. Ltd. 165 ITD 27. Aggrieved ITA Nos.1999 to 2012/Bang/2018 & ITA Nos.2142 to 2144/Bang/2018 M/s. Divyashree Infrastructure, Bangalore & M/s. Shyamaraju & Co. Pvt. Ltd., Bangalore Page 12 of 14 by the orders passed by Ld. CIT(A), the assessee has filed these appeals for assessment years 2008-09 to 2014-15. The revenue is aggrieved by the decision of Ld. CIT(A) i…

M/S Shamaraju & Company Pvt Ltd, Bangalore vs. Deputy Commissioner of Income Tax Central Circle-2(3), Bangalore

In the result, all the appeals filed by the assessees, viz

ITA 2011/BANG/2018[2013-14]Status: DisposedITAT Bangalore26 Apr 2022AY 2013-14

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaran

For Appellant: Shri V. Chandrashekhar &For Respondent: Shri Sumer Singh Meena, D.R
Section 143(3)Section 153C

…e amount of disallowance computed u/s 14A of the Act cannot be imported into the provisions of section 115JB of the Act. In this regard, he placed his reliance on the decision rendered by Delhi Special bench in the case of ACIT Vs. Vireet Investment Pvt. Ltd. 165 ITD 27. Aggrieved ITA Nos.1999 to 2012/Bang/2018 & ITA Nos.2142 to 2144/Bang/2018 M/s. Divyashree Infrastructure, Bangalore & M/s. Shyamaraju & Co. Pvt. Ltd., Bangalore Page 12 of 14 by the orders passed by Ld. CIT(A), the assessee has filed these appeals for assessment years 2008-09 to 2014-15. The revenue is aggrieved by the decision of Ld. CIT(A) i…

M/S Shyamaraju & Company Pvt Ltd, Bangalore vs. Deputy Commissioner of Income Tax Central Circle-2(3), Bangalore

In the result, all the appeals filed by the assessees, viz

ITA 2010/BANG/2018[2012-13]Status: DisposedITAT Bangalore26 Apr 2022AY 2012-13

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaran

For Appellant: Shri V. Chandrashekhar &For Respondent: Shri Sumer Singh Meena, D.R
Section 143(3)Section 153C

…e amount of disallowance computed u/s 14A of the Act cannot be imported into the provisions of section 115JB of the Act. In this regard, he placed his reliance on the decision rendered by Delhi Special bench in the case of ACIT Vs. Vireet Investment Pvt. Ltd. 165 ITD 27. Aggrieved ITA Nos.1999 to 2012/Bang/2018 & ITA Nos.2142 to 2144/Bang/2018 M/s. Divyashree Infrastructure, Bangalore & M/s. Shyamaraju & Co. Pvt. Ltd., Bangalore Page 12 of 14 by the orders passed by Ld. CIT(A), the assessee has filed these appeals for assessment years 2008-09 to 2014-15. The revenue is aggrieved by the decision of Ld. CIT(A) i…

M/S Shyamaraju & Company Pvt Ltd, Bengaluru vs. Deputy Commissioner of Income Tax Central Circle-2(3), Bengaluru

In the result, all the appeals filed by the assessees, viz

ITA 2009/BANG/2018[2011-12]Status: DisposedITAT Bangalore26 Apr 2022AY 2011-12

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaran

For Appellant: Shri V. Chandrashekhar &For Respondent: Shri Sumer Singh Meena, D.R
Section 143(3)Section 153C

…e amount of disallowance computed u/s 14A of the Act cannot be imported into the provisions of section 115JB of the Act. In this regard, he placed his reliance on the decision rendered by Delhi Special bench in the case of ACIT Vs. Vireet Investment Pvt. Ltd. 165 ITD 27. Aggrieved ITA Nos.1999 to 2012/Bang/2018 & ITA Nos.2142 to 2144/Bang/2018 M/s. Divyashree Infrastructure, Bangalore & M/s. Shyamaraju & Co. Pvt. Ltd., Bangalore Page 12 of 14 by the orders passed by Ld. CIT(A), the assessee has filed these appeals for assessment years 2008-09 to 2014-15. The revenue is aggrieved by the decision of Ld. CIT(A) i…

M/S. Shyamaraju & Company Pvt Ltd, Bangalore vs. Deputy Commissioner of Income Tax Central Circle-2(3), Bangalore

In the result, all the appeals filed by the assessees, viz

ITA 2008/BANG/2018[2010-11]Status: DisposedITAT Bangalore26 Apr 2022AY 2010-11

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaran

For Appellant: Shri V. Chandrashekhar &For Respondent: Shri Sumer Singh Meena, D.R
Section 143(3)Section 153C

…e amount of disallowance computed u/s 14A of the Act cannot be imported into the provisions of section 115JB of the Act. In this regard, he placed his reliance on the decision rendered by Delhi Special bench in the case of ACIT Vs. Vireet Investment Pvt. Ltd. 165 ITD 27. Aggrieved ITA Nos.1999 to 2012/Bang/2018 & ITA Nos.2142 to 2144/Bang/2018 M/s. Divyashree Infrastructure, Bangalore & M/s. Shyamaraju & Co. Pvt. Ltd., Bangalore Page 12 of 14 by the orders passed by Ld. CIT(A), the assessee has filed these appeals for assessment years 2008-09 to 2014-15. The revenue is aggrieved by the decision of Ld. CIT(A) i…

M/S. Shyamaraju & Company Pvt Ltd, Bangalore vs. Deputy Commissioner of Income Tax Central Circle-2(3), Bangalore

In the result, all the appeals filed by the assessees, viz

ITA 2007/BANG/2018[2009-10]Status: DisposedITAT Bangalore26 Apr 2022AY 2009-10

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaran

For Appellant: Shri V. Chandrashekhar &For Respondent: Shri Sumer Singh Meena, D.R
Section 143(3)Section 153C

…e amount of disallowance computed u/s 14A of the Act cannot be imported into the provisions of section 115JB of the Act. In this regard, he placed his reliance on the decision rendered by Delhi Special bench in the case of ACIT Vs. Vireet Investment Pvt. Ltd. 165 ITD 27. Aggrieved ITA Nos.1999 to 2012/Bang/2018 & ITA Nos.2142 to 2144/Bang/2018 M/s. Divyashree Infrastructure, Bangalore & M/s. Shyamaraju & Co. Pvt. Ltd., Bangalore Page 12 of 14 by the orders passed by Ld. CIT(A), the assessee has filed these appeals for assessment years 2008-09 to 2014-15. The revenue is aggrieved by the decision of Ld. CIT(A) i…

M/S. Shyamaraju & Company Pvt Ltd, Bangalore vs. Deputy Commissioner of Income Tax Central Circle-2(3), Bangalore

In the result, all the appeals filed by the assessees, viz

ITA 2006/BANG/2018[2008-09]Status: DisposedITAT Bangalore26 Apr 2022AY 2008-09

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaran

For Appellant: Shri V. Chandrashekhar &For Respondent: Shri Sumer Singh Meena, D.R
Section 143(3)Section 153C

…e amount of disallowance computed u/s 14A of the Act cannot be imported into the provisions of section 115JB of the Act. In this regard, he placed his reliance on the decision rendered by Delhi Special bench in the case of ACIT Vs. Vireet Investment Pvt. Ltd. 165 ITD 27. Aggrieved ITA Nos.1999 to 2012/Bang/2018 & ITA Nos.2142 to 2144/Bang/2018 M/s. Divyashree Infrastructure, Bangalore & M/s. Shyamaraju & Co. Pvt. Ltd., Bangalore Page 12 of 14 by the orders passed by Ld. CIT(A), the assessee has filed these appeals for assessment years 2008-09 to 2014-15. The revenue is aggrieved by the decision of Ld. CIT(A) i…

M/S Divyasree Infrastructure Projects Pvt Ltd, Bangalore vs. Deputy Commissioner of Income Tax Central Circle-2(3), Bangalore

In the result, all the appeals filed by the assessees, viz

ITA 2005/BANG/2018[2014-15]Status: DisposedITAT Bangalore26 Apr 2022AY 2014-15

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaran

For Appellant: Shri V. Chandrashekhar &For Respondent: Shri Sumer Singh Meena, D.R
Section 143(3)Section 153C

…e amount of disallowance computed u/s 14A of the Act cannot be imported into the provisions of section 115JB of the Act. In this regard, he placed his reliance on the decision rendered by Delhi Special bench in the case of ACIT Vs. Vireet Investment Pvt. Ltd. 165 ITD 27. Aggrieved ITA Nos.1999 to 2012/Bang/2018 & ITA Nos.2142 to 2144/Bang/2018 M/s. Divyashree Infrastructure, Bangalore & M/s. Shyamaraju & Co. Pvt. Ltd., Bangalore Page 12 of 14 by the orders passed by Ld. CIT(A), the assessee has filed these appeals for assessment years 2008-09 to 2014-15. The revenue is aggrieved by the decision of Ld. CIT(A) i…

M/S Divyashree Infrastructure Projects Pvt Ltd, Bangalore vs. Deputy Commissioner of Income Tax Central Circle-2(3), Bangalore

In the result, all the appeals filed by the assessees, viz

ITA 2004/BANG/2018[2013-14]Status: DisposedITAT Bangalore26 Apr 2022AY 2013-14

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaran

For Appellant: Shri V. Chandrashekhar &For Respondent: Shri Sumer Singh Meena, D.R
Section 143(3)Section 153C

…e amount of disallowance computed u/s 14A of the Act cannot be imported into the provisions of section 115JB of the Act. In this regard, he placed his reliance on the decision rendered by Delhi Special bench in the case of ACIT Vs. Vireet Investment Pvt. Ltd. 165 ITD 27. Aggrieved ITA Nos.1999 to 2012/Bang/2018 & ITA Nos.2142 to 2144/Bang/2018 M/s. Divyashree Infrastructure, Bangalore & M/s. Shyamaraju & Co. Pvt. Ltd., Bangalore Page 12 of 14 by the orders passed by Ld. CIT(A), the assessee has filed these appeals for assessment years 2008-09 to 2014-15. The revenue is aggrieved by the decision of Ld. CIT(A) i…

M/S Divyashree Infrastructure Projects Pvt Ltd, Bangalore vs. Deputy Commissioner of Income Tax Central Circle-2(3), Bangalore

In the result, all the appeals filed by the assessees, viz

ITA 2003/BANG/2018[2012-13]Status: DisposedITAT Bangalore26 Apr 2022AY 2012-13

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaran

For Appellant: Shri V. Chandrashekhar &For Respondent: Shri Sumer Singh Meena, D.R
Section 143(3)Section 153C

…e amount of disallowance computed u/s 14A of the Act cannot be imported into the provisions of section 115JB of the Act. In this regard, he placed his reliance on the decision rendered by Delhi Special bench in the case of ACIT Vs. Vireet Investment Pvt. Ltd. 165 ITD 27. Aggrieved ITA Nos.1999 to 2012/Bang/2018 & ITA Nos.2142 to 2144/Bang/2018 M/s. Divyashree Infrastructure, Bangalore & M/s. Shyamaraju & Co. Pvt. Ltd., Bangalore Page 12 of 14 by the orders passed by Ld. CIT(A), the assessee has filed these appeals for assessment years 2008-09 to 2014-15. The revenue is aggrieved by the decision of Ld. CIT(A) i…

M/S Divyashree Infrastructure Projects Pvt Ltd, Bangalore vs. Deputy Commissioner of Income Tax Central Circle-2(3), Bangalore

In the result, all the appeals filed by the assessees, viz

ITA 2002/BANG/2018[2011-12]Status: DisposedITAT Bangalore26 Apr 2022AY 2011-12

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaran

For Appellant: Shri V. Chandrashekhar &For Respondent: Shri Sumer Singh Meena, D.R
Section 143(3)Section 153C

…e amount of disallowance computed u/s 14A of the Act cannot be imported into the provisions of section 115JB of the Act. In this regard, he placed his reliance on the decision rendered by Delhi Special bench in the case of ACIT Vs. Vireet Investment Pvt. Ltd. 165 ITD 27. Aggrieved ITA Nos.1999 to 2012/Bang/2018 & ITA Nos.2142 to 2144/Bang/2018 M/s. Divyashree Infrastructure, Bangalore & M/s. Shyamaraju & Co. Pvt. Ltd., Bangalore Page 12 of 14 by the orders passed by Ld. CIT(A), the assessee has filed these appeals for assessment years 2008-09 to 2014-15. The revenue is aggrieved by the decision of Ld. CIT(A) i…

M/S Divyashree Infrastructure Projects Pvt Ltd, Bangalore vs. Deputy Commissioner of Income Tax Central Circle-2(3), Bangalore

In the result, all the appeals filed by the assessees, viz

ITA 2001/BANG/2018[2010-11]Status: DisposedITAT Bangalore26 Apr 2022AY 2010-11

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaran

For Appellant: Shri V. Chandrashekhar &For Respondent: Shri Sumer Singh Meena, D.R
Section 143(3)Section 153C

…e amount of disallowance computed u/s 14A of the Act cannot be imported into the provisions of section 115JB of the Act. In this regard, he placed his reliance on the decision rendered by Delhi Special bench in the case of ACIT Vs. Vireet Investment Pvt. Ltd. 165 ITD 27. Aggrieved ITA Nos.1999 to 2012/Bang/2018 & ITA Nos.2142 to 2144/Bang/2018 M/s. Divyashree Infrastructure, Bangalore & M/s. Shyamaraju & Co. Pvt. Ltd., Bangalore Page 12 of 14 by the orders passed by Ld. CIT(A), the assessee has filed these appeals for assessment years 2008-09 to 2014-15. The revenue is aggrieved by the decision of Ld. CIT(A) i…