Avon Cycles Ltd. v. CIT

53 Taxmann.com 297High Court2015#3312 most cited

What is Avon Cycles Ltd. v. CIT authority for?

When funds are mixed, interest expenditure relatable to investments in tax-free income is to be computed under the provisions of Rule 8D(2)(ii), applying the theory of apportionment.

36

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2026.

Also referred to as

Avon Cycles Ltd. v. CIT · Section 14A · Rule 8D · mixed funds · apportionment · interest expenditure · exempt income · disallowance

Issues it is cited on

Judgments citing Avon Cycles Ltd. v. CIT

ADDL CIT RG 3(1), MUMBAI vs. ICICI BANK LTD (IN RESPECT OF M.S, ICICI LTD MERGED WITH M.S, ICICI BANK LTD), MUMBAI

In the result, appeal of the assessee is partly allowed

ITA 8435/MUM/2010[2003-04]Status: DisposedITAT Mumbai21 Jul 2023AY 2003-04

Bench: Shri Vikas Awasthy& Shri Amarjit Singhआअसं.8435 /मुं/2010("न.व. 2003-04) The Dy.Commissioner Of Income-Tax ,Cir. 3(1), Room No.607, 6Th Floor, Aaykar Bhavan, M.K.Road, Mumbai – 400 020 ...... अपीलाथ"/Appellant बनाम Vs. Icici Bank Limited, Icici Bank Towers, Bandra-Kurla-Complex, Bandra(East), Mumbai 400 051. Pan: Aaaci-1195-H .....""तवाद"/Respondent

For Appellant: Ms. Aarti Visanji, AdvocateFor Respondent: Shri P.C. Chhotaray, Spl. Counsel
Section 10Section 10(15)Section 23Section 36Section 36(1)(vii)Section 80M

…आयकर अपील"य अ"धकरण मुंबई पीठ “सी”,मुंबई "ी "वकास अव"थी, "या"यक सद"य एवं "ी अमरजीत"संह, लेखाकार सद"यके सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER& SHRI AMARJIT SINGH, ACCOUNTANT MEMBER आअसं.8435 /मुं/2010("न.व. 2003-04) The Dy.Commissioner of Income-tax ,Cir. 3(1), Room No.607, 6th Floor, Aaykar Bhavan, M.K.Road, Mumbai – 400 020 ...... अपीलाथ"/Appellant बनाम Vs. ICICI Bank Limited, ICICI Bank Towers, Bandra-Kurla-Complex, Bandra(East), Mumbai 400 051. PAN: AAACI-1195-H .....""तवाद"/Respondent आअसं.8420 /मुं/2010("न.व. 2003-04) ICICI Bank Limite…

ICICI BANK LTD,MUMBAI vs. ADDL CIT RG 3(1), MUMBAI

In the result, appeal of the assessee is partly allowed

ITA 8420/MUM/2010[2003-04]Status: DisposedITAT Mumbai21 Jul 2023AY 2003-04

Bench: Shri Vikas Awasthy& Shri Amarjit Singhआअसं.8435 /मुं/2010("न.व. 2003-04) The Dy.Commissioner Of Income-Tax ,Cir. 3(1), Room No.607, 6Th Floor, Aaykar Bhavan, M.K.Road, Mumbai – 400 020 ...... अपीलाथ"/Appellant बनाम Vs. Icici Bank Limited, Icici Bank Towers, Bandra-Kurla-Complex, Bandra(East), Mumbai 400 051. Pan: Aaaci-1195-H .....""तवाद"/Respondent

For Appellant: Ms. Aarti Visanji, AdvocateFor Respondent: Shri P.C. Chhotaray, Spl. Counsel
Section 10Section 10(15)Section 23Section 36Section 36(1)(vii)Section 80M

…आयकर अपील"य अ"धकरण मुंबई पीठ “सी”,मुंबई "ी "वकास अव"थी, "या"यक सद"य एवं "ी अमरजीत"संह, लेखाकार सद"यके सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER& SHRI AMARJIT SINGH, ACCOUNTANT MEMBER आअसं.8435 /मुं/2010("न.व. 2003-04) The Dy.Commissioner of Income-tax ,Cir. 3(1), Room No.607, 6th Floor, Aaykar Bhavan, M.K.Road, Mumbai – 400 020 ...... अपीलाथ"/Appellant बनाम Vs. ICICI Bank Limited, ICICI Bank Towers, Bandra-Kurla-Complex, Bandra(East), Mumbai 400 051. PAN: AAACI-1195-H .....""तवाद"/Respondent आअसं.8420 /मुं/2010("न.व. 2003-04) ICICI Bank Limite…

DCIT 8(2)(2), MUMBAI vs. M/S SPRIT INFRAPOWER & MULTIVENTURES PVT. LTD (SUCCESSOR TO M/S PREMIER FINANCE & TRADING CO. LTD.), MUMBAI

In the result, the appeal filed by the revenue is dismissed in terms indicated above

ITA 3031/MUM/2019[2012-13]Status: DisposedITAT Mumbai03 Mar 2022AY 2012-13

Bench: Shri Pramod Kumar, Vp & Ms. Kavitha Rajagopal, Jm (Virtual Court Hearing) आयकरअपीलसं./ I.T.A. No. 3031/Mum/2019 (निर्धारणवर्ा / Assessment Year: 2010-11) M/S Spirit Infrapower & Dcit-8(2)(2) R. No. 625, 6Th Floor, Multiventures Pvt. Ltd. (Successor To M/S Premier Aayakar Bhavan, M. K. Finance & Trading Co. Road, Mumbai-400 020 बिधम/ Ltd.) Vs. 18Th Floor, A-Wint, Marathon Futurex, N. M. Joshi Marg, Lower Parel, Mumbai-400 013 स्थायीलेखासं./जीआइआरसं./ Pan No. Aalcs5905J (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant Shri Jay Bhansali, Ld. Ar : By प्रत्यथीकीओरसे/Respondent : Shri Hoshang B. Irani, Ld. Dr By सुनवाईकीतारीख/ : 31.01.2022 Date Of Hearing घोषणाकीतारीख / : 03/03/2022 Date Of Pronouncement आदेश / O R D E R Per Kavitha Rajagopal: The Present Appeal Filed By The Revenue Challenging The Order Dated 04.12.2018 Passed By Ld. Commissioner Of Income

For Respondent: Shri Hoshang B. Irani, Ld
Section 143(3)Section 271(1)(c)Section 292BSection 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI PRAMOD KUMAR, VP, & Ms. KAVITHA RAJAGOPAL, JM (Virtual Court Hearing) आयकरअपीलसं./ I.T.A. No. 3031/Mum/2019 (निर्धारणवर्ा / Assessment Year: 2010-11) M/s Spirit Infrapower & DCIT-8(2)(2) R. No. 625, 6th floor, Multiventures Pvt. Ltd. (Successor to M/s Premier Aayakar Bhavan, M. K. Finance & Trading Co. Road, Mumbai-400 020 बिधम/ Ltd.) Vs. 18th floor, A-Wint, Marathon Futurex, N. M. Joshi Marg, Lower Parel, Mumbai-400 013 स्थायीलेखासं./जीआइआरसं./ PAN No. AALCS5905J (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant Shri Jay Bhan…

INDUSTRIAL DEVELOPMENT CORPORATION OF ORISSA LIMITED,BHUBNAESWAR vs. DCIT,CIRCLE-4(1), BHUBANESWAR

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

ITA 343/CTK/2019[2014-15]Status: DisposedITAT Cuttack09 Mar 2021AY 2014-15

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अपीऱ सं./Ita No.343/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) Industrial Development Vs Dcit, Circle-4(1), Bhubaneswar Corporation Of Orissa Limited (Idcol), Idcol House, Ashok Nagar, Bhubaneswar-751001 Pan No. : Aaaci 4821 L (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ननधाारिती की ओर से /Assessee By : Shri S.C.Bhadra, Ca िाजस्व की ओर से /Revenue By : Shri S.C.Mohanty, Dr सुनवाई की तािीख / Date Of Hearing : 05/03/2021 घोषणा की तािीख/Date Of Pronouncement : 09/03/2021 आदेश / O R D E R Per Bench: This Is An Appeal Filed By The Assessee Against The Order Passed By The Cit(A)-1, Bhubaneswar, Dated 14.08.2019 For The Assessment Year 2014-2015, On The Following Grounds :- 1. The Order Of Assessment As Well As Appeal Is Against Law, Weight Of Evidences & Probabilities Of The Case. 2. The Learned Assessing Officer As Well As The Commissioner Of Income Tax (Appeals) Has Most Arbitrarily Disallowed Rs. 1,63,05,059/-, U/S 14A Against The Exempted Income Of Rs.5,50,000/-, Being Dividend Received From Associate Companies In Routine Manner, Without Properly Recording The Dissatisfaction Of The Assessing Officer 3. The Interest On Income Tax Refund Of Rs.8,04,924/-, Which Is Adjusted Against Demand, Was Not Properly Intimated For Which The Same Is Not Recognized As Income. 4. The Learned Assessing Officer Added Rs.6,66,721/-, As Interest On Fixed Deposit Based On The Comment Of The Auditor, Which Is Recognized In Subsequent Assessment Year. 5. The Learned Assessing Officer Erred In Adding, Amount Disallowed U/S 14A, Of Rs. 1,63,05,059/-, Rs.8,04,924/-, On Account Of Income

For Appellant: Shri S.C.Bhadra, CAFor Respondent: Shri S.C.Mohanty, DR
Section 111JSection 115JSection 14ASection 68

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH CUTTACK BEFORE SHRI C.M. GARG, JM & SHRI L.P. SAHU, AM आयकर अपीऱ सं./ITA No.343/CTK/2019 (नििाारण वषा / Assessment Year :2014-2015) Industrial Development Vs DCIT, Circle-4(1), Bhubaneswar Corporation of Orissa Limited (IDCOL), IDCOL House, Ashok Nagar, Bhubaneswar-751001 PAN No. : AAACI 4821 L (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ननधाारिती की ओर से /Assessee by : Shri S.C.Bhadra, CA िाजस्व की ओर से /Revenue by : Shri S.C.Mohanty, DR सुनवाई की तािीख / Date of Hearing : 05/03/2021 घोषणा की तािीख/Date of Pronouncem…

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Avon Cycles Ltd. v. CIT (53 Taxmann.com 297) — Cited in 36 Judgments | BharatTax