ACIT v. Williamson Financial Services Ltd.

140 Taxmann.com 164High Court2022#3247 most cited

What is ACIT v. Williamson Financial Services Ltd. authority for?

An explanation inserted into Section 14A of the Income Tax Act, 1961, is clarificatory and retrospective in nature, meaning it applies from the date the original provision was enacted.

36

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2022 to 2026.

Also referred to as

ACIT v. Williamson Financial Services Ltd · Section 14A · retrospective amendment · clarificatory explanation · Finance Act 2022 · removal of doubt · Income Tax Act

Sections most often in play

Section 14ASection 115JBSection 143(3)Section 36(1)(vii)Section 36(1)(viia)Section 37Section 8DSection 143(2)

Issues it is cited on

section 8d(2)(ii)section 17(2)(iiia)section 8dsection 9(1)(ii)section 17(2)section 5(b)strategic investmentsection 36(2)section 36(1)(viia)section 194hsection 14a(2)interest on securities

Judgments citing ACIT v. Williamson Financial Services Ltd.

Narnolia & Associates LLP, Kolkata vs. I.T.O., Ward - 35(2), Kolkata

In the result, both the appeals of the assessee stand allowed in the terms as indicated above

ITA 740/KOL/2022[2016-2017]Status: DisposedITAT Kolkata12 Dec 2023AY 2016-2017

Bench: Shri Sanjay Garg & Dr. Manish Boradi.T.A Nos.739&740/Kol/2022 Assessment Years: 2014-15 & 2016-17 Narnolia & Associates Llp ……...................................................……Appellant 9, India Exchange Place, Room No.6/7A, Kolkata-1. [Pan: Aaifn4113F] Vs. Ito, Ward-35(2), Kolkata..............................……........……...…..…..Respondent Appearances By: None Appeared On Behalf Of The Appellant. Shri Rakesh Kumar Das, Cit-Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : November 21, 2023 Date Of Pronouncing The Order : December 12, 2023 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Captioned Appeals Have Been Preferred By The Assessee Against The Separate Orders Dated 19.10.2022 & 27.10.2022 Of The National Faceless Appeal Centre (Hereinafter Referred To As The ‘Cit(A)’) Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’) Respectively. Since, The Facts & Issues Involved In Both The Appeals Are Common & The Same Have Been Heard Together, Therefore, These Are Being Adjudicated By This Common Order. Ita No.739/Kol/2022 Is Taken As The Lead Case. 2. No One Has Put In Appearance On Behalf Of The Assessee Despite Notice, Therefore, We Proceed To Adjudicate The Present Appeal After Going Through The Record & After Hearing The Ld. Dr.

Section 14ASection 250

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘सी’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH KOLKATA "ी संजय गग", "या"यक सद"य एवं "ी मनीष बोरड, लेखा सद"य के सम" Before Shri Sanjay Garg, Judicial Member and Dr. Manish Borad, Accountant Member I.T.A Nos.739&740/Kol/2022 Assessment years: 2014-15 & 2016-17 Narnolia & Associates LLP ……...................................................……Appellant 9, India Exchange Place, Room No.6/7A, Kolkata-1. [PAN: AAIFN4113F] vs. ITO, Ward-35(2), Kolkata..............................……........……...…..…..Respondent Appearances by: None appeared on behalf of the appellant. Shri R…

Narnolia & Associates LLP, Kolkata vs. I.T.O., Ward - 35(2), Kolkata

In the result, both the appeals of the assessee stand allowed in the terms as indicated above

ITA 739/KOL/2022[2014-2015]Status: DisposedITAT Kolkata12 Dec 2023AY 2014-2015

Bench: Shri Sanjay Garg & Dr. Manish Boradi.T.A Nos.739&740/Kol/2022 Assessment Years: 2014-15 & 2016-17 Narnolia & Associates Llp ……...................................................……Appellant 9, India Exchange Place, Room No.6/7A, Kolkata-1. [Pan: Aaifn4113F] Vs. Ito, Ward-35(2), Kolkata..............................……........……...…..…..Respondent Appearances By: None Appeared On Behalf Of The Appellant. Shri Rakesh Kumar Das, Cit-Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : November 21, 2023 Date Of Pronouncing The Order : December 12, 2023 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Captioned Appeals Have Been Preferred By The Assessee Against The Separate Orders Dated 19.10.2022 & 27.10.2022 Of The National Faceless Appeal Centre (Hereinafter Referred To As The ‘Cit(A)’) Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’) Respectively. Since, The Facts & Issues Involved In Both The Appeals Are Common & The Same Have Been Heard Together, Therefore, These Are Being Adjudicated By This Common Order. Ita No.739/Kol/2022 Is Taken As The Lead Case. 2. No One Has Put In Appearance On Behalf Of The Assessee Despite Notice, Therefore, We Proceed To Adjudicate The Present Appeal After Going Through The Record & After Hearing The Ld. Dr.

Section 14ASection 250

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘सी’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH KOLKATA "ी संजय गग", "या"यक सद"य एवं "ी मनीष बोरड, लेखा सद"य के सम" Before Shri Sanjay Garg, Judicial Member and Dr. Manish Borad, Accountant Member I.T.A Nos.739&740/Kol/2022 Assessment years: 2014-15 & 2016-17 Narnolia & Associates LLP ……...................................................……Appellant 9, India Exchange Place, Room No.6/7A, Kolkata-1. [PAN: AAIFN4113F] vs. ITO, Ward-35(2), Kolkata..............................……........……...…..…..Respondent Appearances by: None appeared on behalf of the appellant. Shri R…

Skp Securities Ltd., Kolkata vs. DCIT, C.C-2(2), Kol, Kolkata

In the result, the appeal of the assessee stands allowed

ITA 611/KOL/2023[2014-15]Status: DisposedITAT Kolkata16 Nov 2023AY 2014-15

Bench: Shri Sanjay Garg & Dr. Manish Boradi.T.A No.611/Kol/2023 Assessment Year: 2014-15 Skp Securities Ltd……………...................................................……Appellant 33A, J L Nehru Road, Park Street, Kolkata. [Pan: Aaecs3847A] Vs. Dcit, C.C-2(2), Kolkata................................……........……...…..…..Respondent Appearances By: Shri Akshay Ringasia, Ar, Appeared On Behalf Of The Appellant. Shri B. K. Singh, Jcit- Sr. Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : September 04, 2023 Date Of Pronouncing The Order : November 16, 2023 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 22.03.2023 Of The National Faceless Appeal Centre (Hereinafter Referred To As The ‘Cit(A)’) Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. The Assessee In This Appeal Has Taken The Following Grounds Of Appeal: “1. That The Ld. Lower Authorities Erred In Law & In Fact By Making An Addition Of Inr 1,00,270 Under Section 14A When The Assessee Had Sufficient Fund To Make Investment Out Of Own Funds. 2. That The Ld. Lower Authorities Erred In Law & In Fact By Making An Addition Of Inr 1,00,270 Under Section 14A When The Assessee Did Not Earn Any Exempted Income In The First Place.

Section 14ASection 250

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘ए’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH KOLKATA "ी संजय गग", "या"यक सद"य एवं "ी मनीष बोरड, लेखा सद"य के सम" Before Shri Sanjay Garg, Judicial Member and Dr. Manish Borad, Accountant Member I.T.A No.611/Kol/2023 Assessment year: 2014-15 SKP Securities Ltd……………...................................................……Appellant 33A, J L Nehru Road, Park Street, Kolkata. [PAN: AAECS3847A] vs. DCIT, C.C-2(2), Kolkata................................……........……...…..…..Respondent Appearances by: Shri Akshay Ringasia, AR, appeared on behalf of the appellant. Shri B. K. Si…

Sh. Nawal Kishore Dangayach, A-34-A, Ram Nagar, Shastri Nagar, Jaipur vs. ACIT, Circle-4, Jaipur

In the result, appeal of the assessee is partly allowed

ITA 304/JPR/2023[2016-17]Status: DisposedITAT Jaipur10 Oct 2023AY 2016-17

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri P.C. Parwal (C.A.)For Respondent: Smt. Monisha Choudhary ( Addl. CIT) a
Section 14ASection 37

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. No. 304/JP/2023 fu/kZkj.k o"kZ@Assessment Years : 2016-17 cuke Sh. Nawal Kishore Dangayach ACIT, A-34-A, Ram Nagar, Shastri Vs. Circle-4, Jaipur. Nagar, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ABXPD 6074 D vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri P.C. Parwal (C.A.) jktLo dh vksj ls@ Reve…

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

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K, VICE-PRESIDENT AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment 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 Assessee by : Smt. Richa .B, CA Revenue by : Shri Manoj Kumar, CIT-DR Date of Hearing : 20-09-2023 Date of Pronouncement : 29-09-2023 ORDER PER LAXMI PRASAD SAHU, ACCOUNTANT MEMBER This is an appeal filed by the assessee against the or…

ACIT, Cir- 4(2)(1), Mumbai vs. M/S Innovage Fintech Pvt. Ltd., Mumbai

In the result, appeal of the Revenue is partly allowed for statistical purpose in the terms aforesaid

ITA 3068/MUM/2022[2017-18]Status: DisposedITAT Mumbai08 Sept 2023AY 2017-18

Bench: Shri Vikas Awasthy & Shri Om Prakash Kantm/S Innovage Fintech Pvt. Ltd. Acit, Circle-4(2)(1) 4-404, Krishna Residency, Opp Room No. 642, 6Th Floor, Radhakrishna Vidyalaya, Behind Vs. Aayakar Bhavan, M.K. Road, Sunder Nager, Malad (West), Mumbai-400020 Mumbai-400064 Pan No. Aacci3766N (Appellant) (Respondent)

For Appellant: Ms. Rutuja N. Pawar &For Respondent: Shri. K. C. Selvamani
Section 14ASection 56(2)(viib)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER M/s Innovage Fintech Pvt. Ltd. ACIT, Circle-4(2)(1) 4-404, Krishna Residency, Opp Room No. 642, 6th Floor, Radhakrishna Vidyalaya, behind Vs. Aayakar Bhavan, M.K. Road, Sunder Nager, Malad (west), Mumbai-400020 Mumbai-400064 PAN No. AACCI3766N (Appellant) (Respondent) Assessee by : Ms. Rutuja N. Pawar & Ms. Sneha More Revenue by : Shri. K. C. Selvamani Date of hearing: 15/06/2023 Date of pronouncement : 08/09/2023 O R D E R PER VIKAS AWASTHY, JM: This appeal by the R…

Smart Hydel Power Ltd, Mumbai vs. The Assistant Commissioner of Income Tax Circle 14(3)(2), Mumbai

In the result, the appeal of the assessee is al

ITA 1951/MUM/2023[2017-2018]Status: DisposedITAT Mumbai05 Sept 2023AY 2017-2018

Bench: Shri Om Prakash Kant () & Shri Pavan Kumar Gadale () Assessment Year: 2017-18 Smart Hydel Power Ltd. The Acit Circle 14(3)(2), 513/A, 5Th Floor, Kohinoor City, 455, 4Th Floor, Aayakar Bhavan, Kirol Road, Kurla (West) Vs. Maharishi Karve Road, Mumbai-400070. Mumbai-400020. Pan No. Aaxcs 0696 Q Appellant Respondent

For Appellant: NoneFor Respondent: Mr. Nayanjyoti Nath, CIT-DR
Section 14ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI PAVAN KUMAR GADALE (JUDICIAL MEMBER) Assessment Year: 2017-18 Smart Hydel Power Ltd. The ACIT Circle 14(3)(2), 513/A, 5th floor, Kohinoor City, 455, 4th floor, Aayakar Bhavan, Kirol Road, Kurla (West) Vs. Maharishi Karve Road, Mumbai-400070. Mumbai-400020. PAN No. AAXCS 0696 Q Appellant Respondent Assessee by : None Revenue by : Mr. Nayanjyoti Nath, CIT-DR Date of Hearing : 04/09/2023 Date of pronouncement : 05/09/2023 ORDER PER OM PRAKASH KANT, AM This appeal has been preferred by the assesse…

Seven Hills Bytes Pvt. Ltd., Kolkata vs. DCIT, Cir-1(1), Kolkata

In the result, the appeal of the assessee stands allowed

ITA 246/KOL/2023[2015-16]Status: DisposedITAT Kolkata27 Jun 2023AY 2015-16

Bench: Shri Sanjay Garg & Dr. Manish Boradi.T.A No.246/Kol/2023 Assessment Year: 2015-16 Seven Hills Bytes Pvt. Ltd....………………................................……Appellant 156A, Lenin Sarani, 1St Floor, Kolkata-700013. [Pan: Aakcs4244B] Vs. Dcit, Circle-1(1), Kolkata….…….............……........……...…..…..Respondent Appearances By: Shri Miraj D. Shah, Ar, Appeared On Behalf Of The Appellant. Shri P. P. Barman, Addl. Cit- Sr. Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : May 09, 2023 Date Of Pronouncing The Order : June 27, 2023 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 03.02.2023 Of The National Faceless Appeal Centre (Hereinafter Referred To As The ‘Cit(A)’) Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. The Assessee In This Appeal Has Assailed The Action Of The Lower Authorities In Making/Confirming The Addition Of Rs.1,31,797/- U/S 14A Of The Act In Respect Of Notional Expenses Incurred For Earning Of Exempt Income. At The Outset, The Ld. Counsel For The Assessee Has Invited Our Attention To Para 5 Of The Impugned Order Of The Cit(A) To Submit That The Undisputed Fact Is That The Assessee Has Not Earned Any Exempt

Section 14ASection 250

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘बी’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH KOLKATA "ी संजय गग", "या"यक सद"य एवं "ी मनीष बोरड, लेखा सद"य के सम" Before Shri Sanjay Garg, Judicial Member and Dr. Manish Borad, Accountant Member I.T.A No.246/Kol/2023 Assessment year: 2015-16 Seven Hills Bytes Pvt. Ltd....………………................................……Appellant 156A, Lenin Sarani, 1st Floor, Kolkata-700013. [PAN: AAKCS4244B] vs. DCIT, Circle-1(1), Kolkata….…….............……........……...…..…..Respondent Appearances by: Shri Miraj d. Shah, AR, appeared on behalf of the appellant. Shri P. P. Barman, Addl. CIT…

M/S Capital Tours(India) Pvt. Ltd, Kolkata vs. ITO, Ward-12(1), Kolkata

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

ITA 507/KOL/2020[2015-16]Status: DisposedITAT Kolkata16 Mar 2023AY 2015-16

Bench: Shri Sanjay Garg & Dr. Manish Boradi.T.A No.507/Kol/2020 Assessment Year: 2015-16 M/S Capital Tours (India) Pvt. Ltd..............................………...…..…Appellant 1, J Embassy Building, 4, Shakepeare Sarani, Kolkata- 700 071. [Pan: Aabcc2821K] Vs. Ito, Ward-12(1), Kolkata......................................................…..…..Respondent Appearances By: Shri Miraj D Shah, Ar, Appeared On Behalf Of The Appellant. Shri P. P Barman, Addl. Cit-Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : January 17, 2023 Date Of Pronouncing The Order : March 16, 2023 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 07.06.2019 Of The Commissioner Of Income Tax (Appeals)-17, Kolkata [Hereinafter Referred To As The ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. The Assessee In This Appeal Has Taken The Following Grounds Of Appeal: “1. That The Order Passed By The Ld. Cit (Appeals)-17, Kolkata U/S 250 Confirming The Additions & Disallowances Made By Learned Assessing Officer Is Wrong In The Law & Facts Of The Case. 2. That The Ld. Cit (Appeals) - 17, Kolkata Erred In Law As Well As On Facts Of The Case By Confirming The Disallowance Of Employee'S Contribution For

Section 14ASection 2(24)Section 250Section 3Section 36(1)Section 36(1)(va)Section 43B

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘बी’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH KOLKATA "ी संजय गग", "या"यक सद"य एवं "ी मनीष बोरड, लेखा सद"य के सम" Before Shri Sanjay Garg, Judicial Member and Dr. Manish Borad, Accountant Member I.T.A No.507/Kol/2020 Assessment year: 2015-16 M/s Capital Tours (India) Pvt. Ltd..............................………...…..…Appellant 1, J Embassy Building, 4, Shakepeare Sarani, Kolkata- 700 071. [PAN: AABCC2821K] vs. ITO, Ward-12(1), Kolkata......................................................…..…..Respondent Appearances by: Shri Miraj D Shah, AR, appeared on behalf of the…

Ghanashyam Misra & Others (HUF), A.C.I.T., Circle - 1, Burdwan vs. A.C.I.T., Circle - Burdwan, Burdwan

In the result, the appeal of the stands allowed

ITA 4/KOL/2023[2014-2015]Status: DisposedITAT Kolkata23 Feb 2023AY 2014-2015

Bench: Shri Sanjay Garg & Dr. Manish Boradi.T.A No.04/Kol/2023 Assessment Year: 2014-15 Ghanashyam Misra & Others (Huf)...........................………...…..…Appellant Mahismardinitalla, Kalna, Burdwan-713409. [Pan: Aabhg3775M] Vs. Acit, Circle-1, Burdwan........................................................…..…..Respondent Appearances By: Shri Soumitra Choudhury, Advocate, Appeared On Behalf Of The Appellant. Smt. Ranu Biswas, Addl. Cit-Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : February 23, 2023 Date Of Pronouncing The Order : February 23, 2023 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 30.11.2022 Of The National Faceless Appeal Centre [Hereinafter Referred To As The ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. The Sole Grievance Raised By The Assessee In This Appeal Is Relating To The Action Of The Ld. Cit(A) In Disallowing A Sum Of Rs.7,71,873/- Made By The Assessing Officer By Invoking The Provisions Of Section U/S 14A Of The Act.

Section 14ASection 250

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘एसएमसी’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH KOLKATA "ी संजय गग", "या"यक सद"य एवं "ी मनीष बोरड, लेखा सद"य के सम" Before Shri Sanjay Garg, Judicial Member and Dr. Manish Borad, Accountant Member I.T.A No.04/Kol/2023 Assessment year: 2014-15 Ghanashyam Misra & Others (HUF)...........................………...…..…Appellant Mahismardinitalla, Kalna, Burdwan-713409. [PAN: AABHG3775M] vs. ACIT, Circle-1, Burdwan........................................................…..…..Respondent Appearances by: Shri Soumitra Choudhury, Advocate, appeared on behalf of the appellant…

M/S. Exmark Projects Pvt. Ltd., Kolkata vs. I.T.O., Ward - 11(1), Kolkata

In the result, the appeal of the stands allowed

ITA 695/KOL/2022[2015-2016]Status: DisposedITAT Kolkata23 Feb 2023AY 2015-2016

Bench: Shri Sanjay Garg & Dr. Manish Boradi.T.A No.695/Kol/2022 Assessment Year: 2015-16 M/S Exmark Projects Pvt. Ltd…….............................………...…..…Appellant P-51, Block B, Bangur Avenue, Kolkata-700055. [Pan: Aabce5413F] Vs. Ito, Ward-11(1), Kolkata........................................................…..…..Respondent Appearances By: Shri Sunil Surana, Ar, Appeared On Behalf Of The Appellant. Smt. Ranu Biswas, Addl. Cit-Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : February 23, 2023 Date Of Pronouncing The Order : February 23, 2023 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 30.11.2022 Of The National Faceless Appeal Centre [Hereinafter Referred To As The ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. The Sole Grievance Raised By The Assessee In This Appeal Is Relating To The Action Of The Ld. Cit(A) In Disallowing A Sum Of Rs.14,42,054/- Made By The Assessing Officer By Invoking The Provisions Of Section U/S 14A Of The Act.

Section 14ASection 250

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘एसएमसी’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH KOLKATA "ी संजय गग", "या"यक सद"य एवं "ी मनीष बोरड, लेखा सद"य के सम" Before Shri Sanjay Garg, Judicial Member and Dr. Manish Borad, Accountant Member I.T.A No.695/Kol/2022 Assessment year: 2015-16 M/s Exmark Projects Pvt. Ltd…….............................………...…..…Appellant P-51, Block B, Bangur Avenue, Kolkata-700055. [PAN: AABCE5413F] vs. ITO, Ward-11(1), Kolkata........................................................…..…..Respondent Appearances by: Shri Sunil Surana, AR, appeared on behalf of the appellant. Smt…

Assistant Commissioner of Income Tax, Circle - 1(1)(1), Surat vs. Enviro Control Pvt. Ltd., Surat

In the result, the appeal is partly allowed

ITA 307/SRT/2022[2017-18]Status: DisposedITAT Surat18 Jan 2023AY 2017-18

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No.274 & 307/Srt/2022 ("नधा"रण वष" /Assessment Years: (2013-14 & 2017-18) (Virtual Court Hearing) Assistant Commissioner Of Enviro Control Pvt. Ltd., Income-Tax, Circle-1(1)(1), Vs. Enviro House, Opp. Bank Of Surat, Room No.108, 1St Floor, Maharshtra, Ghod Dod Road, Surat- Aayakar Bhawan, Majura 395007 Gate, Surat "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaace 8700 C (Assessee) (Respondent)

Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA No.274 & 307/SRT/2022 ("नधा"रण वष" /Assessment Years: (2013-14 & 2017-18) (Virtual Court Hearing) Assistant Commissioner of Enviro Control Pvt. Ltd., Income-tax, Circle-1(1)(1), Vs. Enviro House, Opp. Bank of Surat, Room No.108, 1st Floor, Maharshtra, Ghod Dod Road, Surat- Aayakar Bhawan, Majura 395007 Gate, Surat "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAACE 8700 C (Assessee) (Respondent) "नधा"रती क" ओर से /Assessee by Shri Ankur A Shah, AR राज"व क" ओर से /Revenue by Shri Vinod Kumar, Sr. DR…

Assistant Commissioner of Income Tax, Circle -1(1)(1), Surat vs. Enviro Control Pvt. Ltd., Surat

In the result, the appeal is partly allowed

ITA 274/SRT/2022[2013-14]Status: DisposedITAT Surat18 Jan 2023AY 2013-14

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No.274 & 307/Srt/2022 ("नधा"रण वष" /Assessment Years: (2013-14 & 2017-18) (Virtual Court Hearing) Assistant Commissioner Of Enviro Control Pvt. Ltd., Income-Tax, Circle-1(1)(1), Vs. Enviro House, Opp. Bank Of Surat, Room No.108, 1St Floor, Maharshtra, Ghod Dod Road, Surat- Aayakar Bhawan, Majura 395007 Gate, Surat "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaace 8700 C (Assessee) (Respondent)

Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA No.274 & 307/SRT/2022 ("नधा"रण वष" /Assessment Years: (2013-14 & 2017-18) (Virtual Court Hearing) Assistant Commissioner of Enviro Control Pvt. Ltd., Income-tax, Circle-1(1)(1), Vs. Enviro House, Opp. Bank of Surat, Room No.108, 1st Floor, Maharshtra, Ghod Dod Road, Surat- Aayakar Bhawan, Majura 395007 Gate, Surat "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAACE 8700 C (Assessee) (Respondent) "नधा"रती क" ओर से /Assessee by Shri Ankur A Shah, AR राज"व क" ओर से /Revenue by Shri Vinod Kumar, Sr. DR…

Til Limited, Kolkata vs. D.C.I.T., Circle-1(2), Kolkata

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

ITA 558/KOL/2022[2014-2015]Status: DisposedITAT Kolkata23 Dec 2022AY 2014-2015

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma]

Section 14A

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘‘बी’’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH: KOLKATA "ी राजेश कुमार, लेखा सद"य एवं "ी संजय शमा" "या"यक सद"य के सम" [Before Shri Rajesh Kumar, Accountant Member & Shri Sonjoy Sarma, Judicial Member] I.T.A. No. 558/Kol/2022 Assessment Year: 2014-15 TIL Ltd. Vs. DCIT, Circle-1(2), Kolkata (PAN: AABCT 0704 G) Appellant / (अपीलाथ") Respondent / ( !यथ") 30.11.2022 Date of Hearing / सुनवाई क$ "त&थ Date of Pronouncement/ 23.12.2022 आदेश उ)घोषणा क$ "त&थ For the Appellant/ Shri S.K. Tulsiyan, Advocate "नधा"/रती क$ ओर से For the Respondent/ Shri Sudipta Guha, CITDR राज"व…

ITO, Ward - 5(4), Kolkata vs. M/S. Basil Tracom Pvt. Ltd., Kolkata

In the result, the appeal of the Revenue stands dismissed

ITA 1888/KOL/2018[2009-10]Status: DisposedITAT Kolkata24 Nov 2022AY 2009-10

Bench: Shri Sanjay Garg & Shri Girish Agrawali.T.A. No.1888/Kol/2018 Assessment Year: 2009-10 Ito, Ward-5(4), Kolkata...…..………....……........…...…...…..….....Appellant Vs. M/S Basil Tracom Pvt. Ltd..…………….........…..................….……Respondent 42/1, B.B. Ganguly Street, Kolkata-700012. [Pan: Aabcb1880H] Appearances By: Shri G. Hukugha Sema, Cit, Appeared On Behalf Of The Appellant. Shri Manish Tiwari, Fca, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : November 15, 2022 Date Of Pronouncing The Order : November 24, 2022

Section 144Section 14ASection 250Section 68

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘सी’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH KOLKATA "ी संजय गग", "या"यक सद"य एवं "ी "गर"श अ"वाल, लेखा सद"य के सम" Before Shri Sanjay Garg, Judicial Member and Shri Girish Agrawal, Accountant Member I.T.A. No.1888/Kol/2018 Assessment Year: 2009-10 ITO, Ward-5(4), Kolkata...…..………....……........…...…...…..….....Appellant vs. M/s Basil Tracom Pvt. Ltd..…………….........…..................….……Respondent 42/1, B.B. Ganguly Street, Kolkata-700012. [PAN: AABCB1880H] Appearances by: Shri G. Hukugha Sema, CIT, appeared on behalf of the appellant. Shri Manish Tiwari, FCA, appe…

DCIT, Cir.-4(1), Kolkata vs. M/S Rav Dravya Pvt Ltd, Kolkata

In the result, appeal of the revenues is treated as partly allowed

ITA 103/KOL/2021[2012-13]Status: DisposedITAT Kolkata09 Nov 2022AY 2012-13

Bench: Shri Sanjay Garg, Hon’Ble & Shri Manish Borad, Hon’Blei.T.A. No. 103/Kol/2021 Assessment Year: 2012-13 Deputy Commissioner Of Income M/S. Rav Dravya Private Limited Tax, Circle-4(1), Kolkata Hastings Chambers, 2Nd Floor Vs 7/C, Kiran Shankar Roy Road Kolkata - 700001 Pan : Aabcr3154Q अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Ravi Tulsiyan, Fca Revenue By : Md. Ghayasuddin, Cit D/R सुनवाई क" तारीख/Date Of Hearing : 06/09/2022 घोषणा क" तारीख/Date Of Pronouncement : 09/11/2022 आदेश/O R D E R Per Shri Sanjay Garg: The Present Appeal Is Directed At The Instance Of The Revenue Against The Order Of The Learned Commissioner Of Income Tax (Appeals) - Kolkata (Hereinafter The “Ld. Cit(A)”) Dt. 13/03/2020, Passed U/S 250 Of The Income Tax Act, 1961 (“The Act’), For Assessment Year 2012-13. 2. This Revenue’S Appeal Is Time Barred By 198 Days & The Petition Seeking Condonation Of Delay Has Been Filed Stating That The Delay In Filing Of This Appeal Was Attributable To The Restrictions Imposed Due To Covid-19 Pandemic. We Have Heard Both The Sides & Find That There Is Reasonable Cause For Delay In Filing Of The Appeal On Time. Hence We Condone The Delay & Admit The Appeal For Hearing.

For Appellant: Shri Ravi Tulsiyan, FCAFor Respondent: Md. Ghayasuddin, CIT D/R
Section 14ASection 250

…। आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA BEFORE SHRI SANJAY GARG, HON’BLE JUDICIAL MEMBER & SHRI MANISH BORAD, HON’BLE ACCOUNTANT MEMBER I.T.A. No. 103/Kol/2021 Assessment Year: 2012-13 Deputy Commissioner of Income M/s. Rav Dravya Private Limited Tax, Circle-4(1), Kolkata Hastings Chambers, 2nd Floor Vs 7/C, Kiran Shankar Roy Road Kolkata - 700001 PAN : AABCR3154Q अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Ravi Tulsiyan, FCA Revenue by : Md. Ghayasuddin, CIT D/R सुनवाई क" तारीख/Date of Hearing : 06/09/2022 घोषणा क" तारीख/Date of P…