ACIT v. Williamson Financial Services Ltd.

196 ITD 422Income Tax Appellate Tribunal2022#15246 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2023 to 2024.

Sections most often in play

Section 119Section 143(3)Section 14ASection 14A(2)Section 2022Section 250Section 9(1)(ii)

Issues it is cited on

section 14(2)goodwill arising on amalgamationsection 9(1)(ii)section 43(6)(c)section 14(1)section 55(2)section 10(33)section 14a disallowancesection 49minimum alternate taxresulting companytransferee company

Judgments citing ACIT v. Williamson Financial Services Ltd.

THE DY. COMMISSIONER OF INCOME TAX CIRCLE-4(1)(1), AHMEDABAD vs. SUZLON ENERGY LTD.,, AHMEDABAD

In the result the Ground Nos

ITA 303/AHD/2023[2017-18]Status: DisposedITAT Ahmedabad12 Nov 2024AY 2017-18

Bench: Shri T.R. SENTHIL KUMAR (Judicial Member), Shri Makarand Vasant Mahadeokar (Accountant Member)

Section 115JSection 143(3)Section 14A

…the amendment made to Section 14A will take effect from 1st April, 2022 and apply in relation to the assessment year 2022-23 and subsequent assessment years. This Explanation was considered by ITAT Guwahati Bench in ACIT -Vs- Williamson Financial Services Ltd 196 ITD 422 [Guw], which observed as under:- In order to remove the prevailing doubts about the interpretation of the provisions of section14A and to overcome the interpretation given by the various High Courts regarding the applicability of provisions of section14A and to make the intention of the legislation clear and to make it free from any misinterpreta…

THE DY. COMMISSIONER OF INCOME TAX CIRCLE-4(1)(1), AHMEDABAD vs. SUZLON ENERGY LTD.,, AHMEDABAD

In the result the Ground Nos

ITA 302/AHD/2023[2016-17]Status: DisposedITAT Ahmedabad12 Nov 2024AY 2016-17

Bench: Shri T.R. SENTHIL KUMAR (Judicial Member), Shri Makarand Vasant Mahadeokar (Accountant Member)

Section 115JSection 143(3)Section 14A

…the amendment made to Section 14A will take effect from 1st April, 2022 and apply in relation to the assessment year 2022-23 and subsequent assessment years. This Explanation was considered by ITAT Guwahati Bench in ACIT -Vs- Williamson Financial Services Ltd 196 ITD 422 [Guw], which observed as under:- In order to remove the prevailing doubts about the interpretation of the provisions of section14A and to overcome the interpretation given by the various High Courts regarding the applicability of provisions of section14A and to make the intention of the legislation clear and to make it free from any misinterpreta…

SUZLON ENERGY LTD.,,AHMEDABAD vs. THE DY. COMMISSIONER OF INCOME TAX CIRCLE-4(1)(1), AHMEDABAD

In the result the Ground Nos

ITA 199/AHD/2023[2017-18]Status: DisposedITAT Ahmedabad12 Nov 2024AY 2017-18

Bench: Shri T.R. SENTHIL KUMAR (Judicial Member), Shri Makarand Vasant Mahadeokar (Accountant Member)

Section 115JSection 143(3)Section 14A

…the amendment made to Section 14A will take effect from 1st April, 2022 and apply in relation to the assessment year 2022-23 and subsequent assessment years. This Explanation was considered by ITAT Guwahati Bench in ACIT -Vs- Williamson Financial Services Ltd 196 ITD 422 [Guw], which observed as under:- In order to remove the prevailing doubts about the interpretation of the provisions of section14A and to overcome the interpretation given by the various High Courts regarding the applicability of provisions of section14A and to make the intention of the legislation clear and to make it free from any misinterpreta…

SUZLON ENERGY LTD.,,AHMEDABAD vs. THE DY. COMMISSIONER OF INCOME TAX CIRCLE-4(1)(1), AHMEDABAD

In the result the Ground Nos

ITA 198/AHD/2023[2016-17]Status: DisposedITAT Ahmedabad12 Nov 2024AY 2016-17

Bench: Shri T.R. SENTHIL KUMAR (Judicial Member), Shri Makarand Vasant Mahadeokar (Accountant Member)

Section 115JSection 143(3)Section 14A

…the amendment made to Section 14A will take effect from 1st April, 2022 and apply in relation to the assessment year 2022-23 and subsequent assessment years. This Explanation was considered by ITAT Guwahati Bench in ACIT -Vs- Williamson Financial Services Ltd 196 ITD 422 [Guw], which observed as under:- In order to remove the prevailing doubts about the interpretation of the provisions of section14A and to overcome the interpretation given by the various High Courts regarding the applicability of provisions of section14A and to make the intention of the legislation clear and to make it free from any misinterpreta…

DCIT CENTRAL CIRCLE-28, NEW DELHI vs. JINDAL ITF LIMITED, NEW DELHI

Accordingly, the appeal and application are dismissed

ITA 1776/DEL/2023[2012-13]Status: DisposedITAT Delhi08 Jul 2024AY 2012-13

Bench: Shri G. S. Pannu & Ms. Madhumita Royi.T.A. No. 1776/Del/2023 (Assessment Year : 2012-13) Dcit Vs. M/S. Jindal Itf Limited Central Circle – 28 28, Shivaji Marg, New Delhi New Delhi-110 015 Pan: Aabcj 9263 C (Appellant) .. (Respondent)

For Appellant: Shri Vinod Kumar Bindal, CAFor Respondent: Ms. Parul Singh, Sr. D.R
Section 143(3)Section 14ASection 14A(2)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’, NEW DELHI BEFORE SHRI G. S. PANNU, VICE PRESIDENT AND MS. MADHUMITA ROY, JUDICIAL MEMBER I.T.A. No. 1776/Del/2023 (Assessment Year : 2012-13) DCIT Vs. M/s. Jindal ITF Limited Central Circle – 28 28, Shivaji Marg, New Delhi New Delhi-110 015 PAN: AABCJ 9263 C (Appellant) .. (Respondent) Appellant by : Shri Vinod Kumar Bindal, CA Ms. Rinky Sharma, Adv. Respondent by : Ms. Parul Singh, Sr. D.R. Date of Hearing 26.06.2024 08.07.2024 Date of Pronouncement O R D E R PER MS. MADHUMITA ROY – JUDICIAL MEMBER : The instant appeal filed by the Revenue is direct…

M/S. BHARAT ELECTRONICS LIMITED,BANGALORE vs. ASSISTANT COMMISSIONER OF INCOME TAX, LTU, CIRCLE-1, BENGALURU

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

ITA 394/BANG/2023[2012-13]Status: DisposedITAT Bangalore29 Sept 2023AY 2012-13

Bench: Shri George George K, Vice- & Shri Laxmi Prasad Sahuassessment Year : 2012-13 M/S. Bharat Electronics The Assistant Ltd., Commissioner Of Registered Office, Income Tax, Outer Ring Road Ltu, Nagawara, Circle – 1, Vs. Bangalore – 560 045. Bangalore. Pan: Aaacb5985C Appellant Respondent

For Appellant: Smt. Richa .B, CAFor Respondent: Shri Manoj Kumar, CIT-DR
Section 14ASection 43A

…14A will take effect from 1st April, 2022 and will apply in relation to the assessment year 2022- 23 and subsequent assessment years. 10. The learned CIT (A) in its order relied on the decision of Williamson Financial Services Ltd. [2022] 140 taxmann.com 164/196 ITD 422 (Guwahati ITAT Guwahati Bench in ACIT v. - Trib.), which observed as under – “In order to remove the prevailing doubts about the interpretation of the provisions of section 14A and to overcome the interpretation given by the various High Courts regarding the applicability of provisions of section 14A and to make the intention of the legislation c…

ACIT v. Williamson Financial Services Ltd. (196 ITD 422) — Cited in 6 Judgments | BharatTax