What is Beach Minerals Company Pvt. Ltd. v. ACIT authority for?

Disallowances made under section 14A cannot be added back to book profits when computing taxable income under section 115JB. This interpretation has been consistently followed by tribunals.

How many judgments cite Beach Minerals Company Pvt. Ltd. v. ACIT?

21 judgments on BharatTax cite Beach Minerals Company Pvt. Ltd. v. ACIT (64 Taxmann.com 218), spanning 2016 to 2023.

Beach Minerals Company Pvt. Ltd. v. ACIT (64 Taxmann.com 218)

ACIT,NCC-8,, CHENNAI vs. SAINT GOBAIN INDIA PVT LTD, CHENNAI

In the result, the appeal in ITA No

ITA 585/CHNY/2021[2011-12]Status: DisposedITAT Chennai20 Dec 2023AY 2011-12

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. Nos.581 & 585/Chny/2021 िनधा"रण वष"/Assessment Year: 2011-12 The Deputy Commissioner Of Vs. M/S. Saint-Gobain India Pvt. Ltd. Income Tax, Non Corporate Circle 8, [Formerly Known As M/S. Saint-Gobain Room No. 507, 5Th Floor, Annexe Glass India Ltd.], 18/3, Sigapi Achi Building, 7Th Floor, Rukmini Lakshmipathi Building, No. 121, M.G. Road, Chennai -600 034. Road, Egmore, Chennai 600 008. [Pan:Aabcs4338M] (अपीलाथ" /Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By Shri Ar V Sreenivasan, Addl. Cit : ""थ" की ओर से/Respondent By Shri R. Vijayaragahavan, Advocate & : Shri Saroj Kumar Parida, Advocate सुनवाई की तारीख/ Date Of Hearing 11.12.2023 : घोषणा की तारीख /Date Of Pronouncement : 20.12.2023 आदेश /O R D E R Per V. Durga Rao: The Appeal In Ita No. 581/Chny/2021 Filed By The Revenue Is Directed Against The Assessment Order Passed Under Section 143(3) R.W.S. 92Ca Of The Income Tax Act, 1961 [“Act” In Short] Dated 28.02.2015 For The Assessment Year 2011-12 & The Other Appeal In Ita No. 585/Chny/2021 Is Directed Against The Order Of The Ld. Commissioner Of 2

Section 143(3)Section 40

…आयकर अपीलीय अिधकरण, ‘ए’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी वी. दुगा" राव, "ाियक सद" एवं "ी मनोज कुमार अ"वाल, लेखा सद" के सम" । Before Shri V. Durga Rao, Judicial Member & Shri Manoj Kumar Aggarwal, Accountant Member आयकर अपील सं./I.T.A. Nos.581 & 585/Chny/2021 िनधा"रण वष"/Assessment Year: 2011-12 The Deputy Commissioner of Vs. M/s. Saint-Gobain India Pvt. Ltd. Income Tax, Non Corporate Circle 8, [Formerly known as M/s. Saint-Gobain Room No. 507, 5th Floor, Annexe Glass India Ltd.], 18/3, Sigapi Achi Building, 7th Floor, Rukmini Lakshmipathi Building, No. 121, M.G. Road, Chenna…

ACIT,NCC-8, CHENNAI vs. SAINT GOBAIN INDIA P LTD, CHENNAI

In the result, the appeal in ITA No

ITA 581/CHNY/2021[2011-12]Status: DisposedITAT Chennai20 Dec 2023AY 2011-12

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. Nos.581 & 585/Chny/2021 िनधा"रण वष"/Assessment Year: 2011-12 The Deputy Commissioner Of Vs. M/S. Saint-Gobain India Pvt. Ltd. Income Tax, Non Corporate Circle 8, [Formerly Known As M/S. Saint-Gobain Room No. 507, 5Th Floor, Annexe Glass India Ltd.], 18/3, Sigapi Achi Building, 7Th Floor, Rukmini Lakshmipathi Building, No. 121, M.G. Road, Chennai -600 034. Road, Egmore, Chennai 600 008. [Pan:Aabcs4338M] (अपीलाथ" /Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By Shri Ar V Sreenivasan, Addl. Cit : ""थ" की ओर से/Respondent By Shri R. Vijayaragahavan, Advocate & : Shri Saroj Kumar Parida, Advocate सुनवाई की तारीख/ Date Of Hearing 11.12.2023 : घोषणा की तारीख /Date Of Pronouncement : 20.12.2023 आदेश /O R D E R Per V. Durga Rao: The Appeal In Ita No. 581/Chny/2021 Filed By The Revenue Is Directed Against The Assessment Order Passed Under Section 143(3) R.W.S. 92Ca Of The Income Tax Act, 1961 [“Act” In Short] Dated 28.02.2015 For The Assessment Year 2011-12 & The Other Appeal In Ita No. 585/Chny/2021 Is Directed Against The Order Of The Ld. Commissioner Of 2

Section 143(3)Section 40

…आयकर अपीलीय अिधकरण, ‘ए’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी वी. दुगा" राव, "ाियक सद" एवं "ी मनोज कुमार अ"वाल, लेखा सद" के सम" । Before Shri V. Durga Rao, Judicial Member & Shri Manoj Kumar Aggarwal, Accountant Member आयकर अपील सं./I.T.A. Nos.581 & 585/Chny/2021 िनधा"रण वष"/Assessment Year: 2011-12 The Deputy Commissioner of Vs. M/s. Saint-Gobain India Pvt. Ltd. Income Tax, Non Corporate Circle 8, [Formerly known as M/s. Saint-Gobain Room No. 507, 5th Floor, Annexe Glass India Ltd.], 18/3, Sigapi Achi Building, 7th Floor, Rukmini Lakshmipathi Building, No. 121, M.G. Road, Chenna…

BNY MELLON TECHNOLOGY PRIVATE LIMITED,CHENNAI vs. DCIT CORPORATE CIRCLE 2(2), CHENNAI

The appeal stand partly allowed in terms of our above order

ITA 712/CHNY/2018[2010-11]Status: DisposedITAT Chennai27 Oct 2022AY 2010-11

Bench: Hon’Ble Shri V. Durga Rao, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri N.V. Balaji (Advocate)-Ld. ARFor Respondent: Ms. Ann Mary Baby – Ld. CIT-DR

Section 115JSection 14A

…erned, we find that this issue is covered in assessee’s favor by the decision of this Tribunal in assessee’s own case for AY 2009-10 in ITA Nos.150/Mds/2015 & ors., order dated 08.02.2017. The bench, in para- 16, relied on the decision of Beach Minerals Ltd. (64 Taxmann.com 218) and held that no such disallowance could be made while computing Book Profits u/s 115JB. Taking consistent view in the matter, we direct Ld. AO not to make such disallowance u/s 115JB. No other ground has been urged in the appeal. 7. The appeal stand partly allowed in terms of our above order. Order pronounced on 27th October, 2022. (V. D…

M/S. TEJAS NETWORKS LIMITED,BENGALURU vs. DEPUTY COMMISSIONER OF INCOME TAX, LTU, CIRCLE-1, BENGALURU

In the result, the appeals filed by the revenue in IT(TP)A No

ITA 582/BANG/2021[2010-11]Status: DisposedITAT Bangalore09 Feb 2022AY 2010-11

Bench: Shri Chandra Poojari & Shri George George K.It(Tp)A Nos.296/Bang/2015 Assessment Year: 2010-11 M/S. Tejas Networks Ltd. Plot No.25, 5Th Floor Jp Software Park Acit, Circle-1, Ltu Vs. Electronic City, Phase I Bangalore Bangalore 560 100

For Appellant: Shri Jairam Raipura, D.RFor Respondent: Shri Annamalli & Shri Narendra Sharma, A.Rs

Section 154

…IT(TP)A No.296, 468 & 1119/Bang/2015 IT(TP)A No.621 & 694/Bang/2016, IT(TP)A No.1674/Bang/2018 & IT(TP)A No.582/Bang/2021 IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER IT(TP)A Nos.296/Bang/2015 Assessment Year: 2010-11 M/s. Tejas Networks Ltd. Plot No.25, 5th Floor JP Software Park ACIT, Circle-1, LTU Vs. Electronic City, Phase I Bangalore Bangalore 560 100 PAN No: AABCT1670M APPELLANT RESPONDENT IT(TP)A Nos.468/Bang/2015 Assessment Year: 2010-11 M/s. Tejas Networks Ltd. Vs. ACIT, Circle-1, LTU Bangalor…

M/S TEJATS NETWORKS LIMITED ,BANGALORE vs. PRINCIPAL COMMISSIONER OF INCOME TAX CENTRAL , BANGALORE

In the result, the appeals filed by the revenue in IT(TP)A No

ITA 1674/BANG/2018[2011-12]Status: DisposedITAT Bangalore09 Feb 2022AY 2011-12

Bench: Shri Chandra Poojari & Shri George George K.It(Tp)A Nos.296/Bang/2015 Assessment Year: 2010-11 M/S. Tejas Networks Ltd. Plot No.25, 5Th Floor Jp Software Park Acit, Circle-1, Ltu Vs. Electronic City, Phase I Bangalore Bangalore 560 100

For Appellant: Shri Jairam Raipura, D.RFor Respondent: Shri Annamalli & Shri Narendra Sharma, A.Rs

Section 154

…IT(TP)A No.296, 468 & 1119/Bang/2015 IT(TP)A No.621 & 694/Bang/2016, IT(TP)A No.1674/Bang/2018 & IT(TP)A No.582/Bang/2021 IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER IT(TP)A Nos.296/Bang/2015 Assessment Year: 2010-11 M/s. Tejas Networks Ltd. Plot No.25, 5th Floor JP Software Park ACIT, Circle-1, LTU Vs. Electronic City, Phase I Bangalore Bangalore 560 100 PAN No: AABCT1670M APPELLANT RESPONDENT IT(TP)A Nos.468/Bang/2015 Assessment Year: 2010-11 M/s. Tejas Networks Ltd. Vs. ACIT, Circle-1, LTU Bangalor…

TEJAS NETWORKS LIMITED,BANGALORE vs. DCIT, BANGALORE

In the result, the appeals filed by the revenue in IT(TP)A No

ITA 694/BANG/2016[2011-12]Status: DisposedITAT Bangalore09 Feb 2022AY 2011-12

Bench: Shri Chandra Poojari & Shri George George K.It(Tp)A Nos.296/Bang/2015 Assessment Year: 2010-11 M/S. Tejas Networks Ltd. Plot No.25, 5Th Floor Jp Software Park Acit, Circle-1, Ltu Vs. Electronic City, Phase I Bangalore Bangalore 560 100

For Appellant: Shri Jairam Raipura, D.RFor Respondent: Shri Annamalli & Shri Narendra Sharma, A.Rs

Section 154

…IT(TP)A No.296, 468 & 1119/Bang/2015 IT(TP)A No.621 & 694/Bang/2016, IT(TP)A No.1674/Bang/2018 & IT(TP)A No.582/Bang/2021 IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER IT(TP)A Nos.296/Bang/2015 Assessment Year: 2010-11 M/s. Tejas Networks Ltd. Plot No.25, 5th Floor JP Software Park ACIT, Circle-1, LTU Vs. Electronic City, Phase I Bangalore Bangalore 560 100 PAN No: AABCT1670M APPELLANT RESPONDENT IT(TP)A Nos.468/Bang/2015 Assessment Year: 2010-11 M/s. Tejas Networks Ltd. Vs. ACIT, Circle-1, LTU Bangalor…

DCIT, BANGALORE vs. M/S TEJAS NETWORKS LIMITED, BANGALORE

In the result, the appeals filed by the revenue in IT(TP)A No

ITA 621/BANG/2016[2011-12]Status: DisposedITAT Bangalore09 Feb 2022AY 2011-12

Bench: Shri Chandra Poojari & Shri George George K.It(Tp)A Nos.296/Bang/2015 Assessment Year: 2010-11 M/S. Tejas Networks Ltd. Plot No.25, 5Th Floor Jp Software Park Acit, Circle-1, Ltu Vs. Electronic City, Phase I Bangalore Bangalore 560 100

For Appellant: Shri Jairam Raipura, D.RFor Respondent: Shri Annamalli & Shri Narendra Sharma, A.Rs

Section 154

…IT(TP)A No.296, 468 & 1119/Bang/2015 IT(TP)A No.621 & 694/Bang/2016, IT(TP)A No.1674/Bang/2018 & IT(TP)A No.582/Bang/2021 IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER IT(TP)A Nos.296/Bang/2015 Assessment Year: 2010-11 M/s. Tejas Networks Ltd. Plot No.25, 5th Floor JP Software Park ACIT, Circle-1, LTU Vs. Electronic City, Phase I Bangalore Bangalore 560 100 PAN No: AABCT1670M APPELLANT RESPONDENT IT(TP)A Nos.468/Bang/2015 Assessment Year: 2010-11 M/s. Tejas Networks Ltd. Vs. ACIT, Circle-1, LTU Bangalor…

TEJAS NETWORKS LIMITED,BANGALORE vs. ASST.C.I.T., BANGALORE

In the result, the appeals filed by the revenue in IT(TP)A No

ITA 468/BANG/2015[2010-11]Status: DisposedITAT Bangalore09 Feb 2022AY 2010-11

Bench: Shri Chandra Poojari & Shri George George K.It(Tp)A Nos.296/Bang/2015 Assessment Year: 2010-11 M/S. Tejas Networks Ltd. Plot No.25, 5Th Floor Jp Software Park Acit, Circle-1, Ltu Vs. Electronic City, Phase I Bangalore Bangalore 560 100

For Appellant: Shri Jairam Raipura, D.RFor Respondent: Shri Annamalli & Shri Narendra Sharma, A.Rs

Section 154

…IT(TP)A No.296, 468 & 1119/Bang/2015 IT(TP)A No.621 & 694/Bang/2016, IT(TP)A No.1674/Bang/2018 & IT(TP)A No.582/Bang/2021 IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER IT(TP)A Nos.296/Bang/2015 Assessment Year: 2010-11 M/s. Tejas Networks Ltd. Plot No.25, 5th Floor JP Software Park ACIT, Circle-1, LTU Vs. Electronic City, Phase I Bangalore Bangalore 560 100 PAN No: AABCT1670M APPELLANT RESPONDENT IT(TP)A Nos.468/Bang/2015 Assessment Year: 2010-11 M/s. Tejas Networks Ltd. Vs. ACIT, Circle-1, LTU Bangalor…

ASST.C.I.T., BANGALORE vs. M/S TEJAS NETWORKS LIMITED, BANGALORE

In the result, the appeals filed by the revenue in IT(TP)A No

ITA 296/BANG/2015[2010-11]Status: DisposedITAT Bangalore09 Feb 2022AY 2010-11

Bench: Shri Chandra Poojari & Shri George George K.It(Tp)A Nos.296/Bang/2015 Assessment Year: 2010-11 M/S. Tejas Networks Ltd. Plot No.25, 5Th Floor Jp Software Park Acit, Circle-1, Ltu Vs. Electronic City, Phase I Bangalore Bangalore 560 100

For Appellant: Shri Jairam Raipura, D.RFor Respondent: Shri Annamalli & Shri Narendra Sharma, A.Rs

Section 154

…IT(TP)A No.296, 468 & 1119/Bang/2015 IT(TP)A No.621 & 694/Bang/2016, IT(TP)A No.1674/Bang/2018 & IT(TP)A No.582/Bang/2021 IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER IT(TP)A Nos.296/Bang/2015 Assessment Year: 2010-11 M/s. Tejas Networks Ltd. Plot No.25, 5th Floor JP Software Park ACIT, Circle-1, LTU Vs. Electronic City, Phase I Bangalore Bangalore 560 100 PAN No: AABCT1670M APPELLANT RESPONDENT IT(TP)A Nos.468/Bang/2015 Assessment Year: 2010-11 M/s. Tejas Networks Ltd. Vs. ACIT, Circle-1, LTU Bangalor…

DCIT, BANGALORE vs. M/S TEJAS NETWORKS LIMITED, BANGALORE

In the result, the appeals filed by the revenue in IT(TP)A No

ITA 1119/BANG/2015[2010-11]Status: DisposedITAT Bangalore09 Feb 2022AY 2010-11

Bench: Shri Chandra Poojari & Shri George George K.It(Tp)A Nos.296/Bang/2015 Assessment Year: 2010-11 M/S. Tejas Networks Ltd. Plot No.25, 5Th Floor Jp Software Park Acit, Circle-1, Ltu Vs. Electronic City, Phase I Bangalore Bangalore 560 100

For Appellant: Shri Jairam Raipura, D.RFor Respondent: Shri Annamalli & Shri Narendra Sharma, A.Rs

Section 154

…IT(TP)A No.296, 468 & 1119/Bang/2015 IT(TP)A No.621 & 694/Bang/2016, IT(TP)A No.1674/Bang/2018 & IT(TP)A No.582/Bang/2021 IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER IT(TP)A Nos.296/Bang/2015 Assessment Year: 2010-11 M/s. Tejas Networks Ltd. Plot No.25, 5th Floor JP Software Park ACIT, Circle-1, LTU Vs. Electronic City, Phase I Bangalore Bangalore 560 100 PAN No: AABCT1670M APPELLANT RESPONDENT IT(TP)A Nos.468/Bang/2015 Assessment Year: 2010-11 M/s. Tejas Networks Ltd. Vs. ACIT, Circle-1, LTU Bangalor…

DCIT CORPORATE CIRCLE 1(1), CHENNAI vs. A.V.THOMAS LEATHER AND ALLIED PRODUCTS PVT. LTD., CHENNAI

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

ITA 2309/CHNY/2018[2014-15]Status: DisposedITAT Chennai05 Dec 2019AY 2014-15

Bench: Shri Ramit Kochar & Shri Duvvuru Rl Reddyआयकर अपील सं./I.T.A. No. 2309/Chny/2018 िनधा"रण वष"/Assessment Year: 2014-15 The Deputy Commissioner Of M/S. A.V. Thomas Leather & Allied Income Tax, Vs. Products Pvt. Ltd., No. 22, Marshalls Corporate Circle 1(1), Road, Egmore, Chennai 600 008. Chennai 600 034. [Pan:Aaaca6246K] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Guru Bashyam, Addl. Cit ""थ" की ओर से/Respondent By : Shri Sanjeev Aditya, C.A. सुनवाई की तारीख/ Date Of Hearing : 28.11.2019 घोषणा की तारीख /Date Of Pronouncement : 05.12.2019 आदेश /O R D E R Per Duvvuru Rl Reddy: This Appeal Filed By The Revenue Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 1, Chennai, Dated 21.05.2018 Relevant To The Assessment Year 2014-15. The Effective Ground Raised In The Appeal Of The Revenue Is That The Ld. Cit(A) Has Erred In Deleting The Disallowance Under Section 14A R.W. Rule 8D While Computing Book Profit Under Section 115Jb Of The Income Tax Act, 1961 [“Act” In Short].

For Appellant: Shri Guru Bashyam, Addl. CITFor Respondent: Shri Sanjeev Aditya, C.A

Section 115JSection 143(3)Section 14ASection 154Section 37Section 40

…आयकर अपीलीय अिधकरण, ‘बी’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी रिमत कोचर, लेखा सद" एवं "ी धु"ु" आर.एल रे"ी, "ाियक सद" के सम" Before Shri Ramit Kochar, Accountant Member & Shri Duvvuru RL Reddy, Judicial Member आयकर अपील सं./I.T.A. No. 2309/Chny/2018 िनधा"रण वष"/Assessment Year: 2014-15 The Deputy Commissioner of M/s. A.V. Thomas Leather and Allied Income Tax, Vs. Products Pvt. Ltd., No. 22, Marshalls Corporate Circle 1(1), Road, Egmore, Chennai 600 008. Chennai 600 034. [PAN:AAACA6246K] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant by : Shri Guru Bashyam, Add…

AGILA SPECIALTIES PRIVATE LIMITED(NOW MERGED WITH MYLAN LABORATORIES LIMITED),HYDERABAD vs. ASST. COMMISSIONER OF INCOME TAX, CIRCLE-16(2), HYDERABAD

ITA 987/HYD/2018[2012-13]Status: DisposedITAT Hyderabad30 Oct 2019AY 2012-13

Bench: Smt. P. Madhavi Devi & Shri A. Mohan Alankamonyassessment Year: 2012-13 Agila Specialities Private Vs. Acit, Limited, Circle-16(2), (Now Merged With Mylan 2Nd Floor, B-Block, Laboratories Limited) Income Tax Towers, Plot No. 564/A/22, Road Masabtank, No. 92, Jubilee Hills, Hyderabad – 004. Hyderabad, Telangana-34. Pan: Aaacq 1091 Q (Appellant) (Respondent) Assessee By: Sri Sharath Rao Revenue By: Smt. Nivedita Biswas-Dr Date Of Hearing: 03/09/2019 Date Of Pronouncement: 30/10/2019 Order Per A. Mohan Alankamony, Am.:

For Appellant: Sri Sharath RaoFor Respondent: Smt. Nivedita Biswas-DR

Section 115JSection 143(1)Section 14ASection 263Section 36(1)(va)

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “A”, HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI A. MOHAN ALANKAMONY, ACCOUNTANT MEMBER Assessment Year: 2012-13 Agila Specialities Private Vs. ACIT, Limited, Circle-16(2), (Now merged with Mylan 2nd Floor, B-Block, Laboratories Limited) Income Tax Towers, Plot No. 564/A/22, Road Masabtank, No. 92, Jubilee Hills, Hyderabad – 004. Hyderabad, Telangana-34. PAN: AAACQ 1091 Q (Appellant) (Respondent) Assessee by: Sri Sharath Rao Revenue by: Smt. Nivedita Biswas-DR Date of hearing: 03/09/2019 Date of pronouncement: 30/10/2019 ORDER PER A. MOHAN A…

GENOM BIOTECH PVT LTD.,MUMBAI vs. ACIT CC -40, MUMBAI

In the result, all the appeals of the assessee and the appeals of the revenue are treated as partly allowed

ITA 4656/MUM/2014[2003-04]Status: DisposedITAT Mumbai14 Mar 2018AY 2003-04

Bench: Shri B.R. Baskaran (Am)& Shri Pawan Singh (Jm)

Section 143(2)Section 143(3)Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” Bench, Mumbai Before Shri B.R. Baskaran (AM)& Shri Pawan Singh (JM) I.T.A. No. 4656 to 4658/Mum/2014 (Assessment Years 2003-04 to 2005-06) ITA No.4661 to 4664/Mum/2014 (Assessment years 2006-07 to 2009-10) M/s. Genom Biotech Pvt. ACIT Central Ltd. Vs. Circle-40 907, Filix Building Room No. 653 Opp. Asian Paints Aayakar Bhavan LBS Marg, Bhandup(W) M.K. Road Mumbai-400 078. Mumbai-400 020. (Appellant) (Respondent) I.T.A. No. 5336 to 5342/Mum/2014 (Assessment Years 2003-04 to 2009-10) ACIT Central M/s. Genom Biotech Pvt. Circle-40 Vs. Ltd. Room No. 653 907, Filix Build…

ITO, CHENNAI vs. OPG ENERGY (P) LTD., CHENNAI

In the result, both the appeals of the Revenue and both the cross-objections of the assessee stand dismissed

ITA 466/CHNY/2017[2013-14]Status: DisposedITAT Chennai18 Jan 2018AY 2013-14

Bench: Shri N.R.S. Ganesan & Shri M. Balaganeshआयकर अपील सं./Ita No.466/Mds/2017 & C.O. No.50/Mds/2017 (In I.T.A. No.466/Mds/2017 "नधा"रण वष" / Assessment Year : 2013-14 आयकर अपील सं./Ita No.3415/Mds/2016 & C.O. No.16/Mds/2017 (In 3415/Mds/2016) "नधा"रण वष" / Assessment Year : 2012-13

For Appellant: Shri AR.V. Sreenivasan, JCITFor Respondent: Shri V. Ravichandran, CA

Section 115JSection 14ASection 8D(2)

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी एम. बालगणेश, लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.466/Mds/2017 & C.O. No.50/Mds/2017 (in I.T.A. No.466/Mds/2017 "नधा"रण वष" / Assessment Year : 2013-14 आयकर अपील सं./ITA No.3415/Mds/2016 & C.O. No.16/Mds/2017 (in 3415/Mds/2016) "नधा"रण वष" / Assessment Year : 2012-13 The Income Tax Officer, M/s OPG Energy (P) Ltd., Corporate Ward – 5(1), v. No.6, Sardar Patel Road, Chennai - 600 034. Guindy,…

ITO, CHENNAI vs. OPG ENERGY PVT LTD., CHENNAI

In the result, both the appeals of the Revenue and both the cross-objections of the assessee stand dismissed

ITA 3415/CHNY/2016[2012-13]Status: DisposedITAT Chennai18 Jan 2018AY 2012-13

Bench: Shri N.R.S. Ganesan & Shri M. Balaganeshआयकर अपील सं./Ita No.466/Mds/2017 & C.O. No.50/Mds/2017 (In I.T.A. No.466/Mds/2017 "नधा"रण वष" / Assessment Year : 2013-14 आयकर अपील सं./Ita No.3415/Mds/2016 & C.O. No.16/Mds/2017 (In 3415/Mds/2016) "नधा"रण वष" / Assessment Year : 2012-13

For Appellant: Shri AR.V. Sreenivasan, JCITFor Respondent: Shri V. Ravichandran, CA

Section 115JSection 14ASection 8D(2)

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी एम. बालगणेश, लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.466/Mds/2017 & C.O. No.50/Mds/2017 (in I.T.A. No.466/Mds/2017 "नधा"रण वष" / Assessment Year : 2013-14 आयकर अपील सं./ITA No.3415/Mds/2016 & C.O. No.16/Mds/2017 (in 3415/Mds/2016) "नधा"रण वष" / Assessment Year : 2012-13 The Income Tax Officer, M/s OPG Energy (P) Ltd., Corporate Ward – 5(1), v. No.6, Sardar Patel Road, Chennai - 600 034. Guindy,…

L & T INFRASTRUCTURE DEVELOPMENT PROJECTS LIMITED,CHENNAI vs. DCIT, CHENNAI

In the result, the assessee’s appeals in I

ITA 808/CHNY/2017[2012-13]Status: DisposedITAT Chennai23 Aug 2017AY 2012-13

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकर अपील सं./Ita Nos.807 & 808/Mds/2017 "नधा"रण वष" / Assessment Year : 2012-13

For Appellant: Shri N.V. Balaji, AdvocateFor Respondent: Smt. Ruby George, CIT

Section 115JSection 14ASection 263

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी ए. मोहन अलंकामणी, लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI A. MOHAN ALANKAMONY, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.807 & 808/Mds/2017 "नधा"रण वष" / Assessment Year : 2012-13 M/s L&T Infrastructure Development (1) The Principal Commissioner of Projects Limited, v. Income-tax, Chennai-4, Post Box No.979, Chennai - 600 034. Mount Poonamallee Road, (2) The Deputy Commissioner of Manapakkam, Chennai - 600 089. Income Tax, Corporate Circle 4(1), Chenn…

L & T INFRASTRUCTURE DEVELOPMENT PROJECTS LIMITED,CHENNAI vs. DCIT, CHENNAI

In the result, the assessee’s appeals in I

ITA 807/CHNY/2017[2012-13]Status: DisposedITAT Chennai23 Aug 2017AY 2012-13

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकर अपील सं./Ita Nos.807 & 808/Mds/2017 "नधा"रण वष" / Assessment Year : 2012-13

For Appellant: Shri N.V. Balaji, AdvocateFor Respondent: Smt. Ruby George, CIT

Section 115JSection 14ASection 263

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी ए. मोहन अलंकामणी, लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI A. MOHAN ALANKAMONY, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.807 & 808/Mds/2017 "नधा"रण वष" / Assessment Year : 2012-13 M/s L&T Infrastructure Development (1) The Principal Commissioner of Projects Limited, v. Income-tax, Chennai-4, Post Box No.979, Chennai - 600 034. Mount Poonamallee Road, (2) The Deputy Commissioner of Manapakkam, Chennai - 600 089. Income Tax, Corporate Circle 4(1), Chenn…

KAMARAJAR PORT LIMITED,CHENNAI vs. DCIT, CHENNAI

In the result, the appeals filed by the assessee are allowed

ITA 1142/CHNY/2016[2011-12]Status: DisposedITAT Chennai23 Nov 2016AY 2011-12

Bench: Shri N.R.S. Ganesan & Shri Abraham P. Georgeआयकर अपील सं./Ita Nos.1140, 1141 & 1142/Mds/2016 "नधा"रण वष" / Assessment Years : 2007-08, 2010-11 & 2011-12

For Appellant: Shri K. Meenatchi Sundaram, CAFor Respondent: Shri Supriyo Pal, JCIT

Section 115JSection 14A

…epresentative for the assessee, submitted that this Tribunal in the assessee's own case for assessment year 2012-13, examined this issue and by placing reliance on the earlier decision of this Bench of the Tribunal in Beach Minerals Company Pvt. Ltd. v. ACIT (64 Taxmann.com 218), found that any disallowance made under Section 14A of the Income-tax Act, 1961 (in short 'the Act') read with Rule 8D cannot be added to the book profit. In view of this decision of the Tribunal in the assessee's own case for assessment year 2012-13, the CIT(Appeals) is not justified in confirming the order of the Assessing Officer. 4…

KAMARAJAR PORT LIMITED,CHENNAI vs. DCIT, CHENNAI

In the result, the appeals filed by the assessee are allowed

ITA 1141/CHNY/2016[2010-11]Status: DisposedITAT Chennai23 Nov 2016AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri Abraham P. Georgeआयकर अपील सं./Ita Nos.1140, 1141 & 1142/Mds/2016 "नधा"रण वष" / Assessment Years : 2007-08, 2010-11 & 2011-12

For Appellant: Shri K. Meenatchi Sundaram, CAFor Respondent: Shri Supriyo Pal, JCIT

Section 115JSection 14A

…epresentative for the assessee, submitted that this Tribunal in the assessee's own case for assessment year 2012-13, examined this issue and by placing reliance on the earlier decision of this Bench of the Tribunal in Beach Minerals Company Pvt. Ltd. v. ACIT (64 Taxmann.com 218), found that any disallowance made under Section 14A of the Income-tax Act, 1961 (in short 'the Act') read with Rule 8D cannot be added to the book profit. In view of this decision of the Tribunal in the assessee's own case for assessment year 2012-13, the CIT(Appeals) is not justified in confirming the order of the Assessing Officer. 4…

KAMARAJAR PORT LIMITED,CHENNAI vs. DCIT, CHENNAI

In the result, the appeals filed by the assessee are allowed

ITA 1140/CHNY/2016[2007-08]Status: DisposedITAT Chennai23 Nov 2016AY 2007-08

Bench: Shri N.R.S. Ganesan & Shri Abraham P. Georgeआयकर अपील सं./Ita Nos.1140, 1141 & 1142/Mds/2016 "नधा"रण वष" / Assessment Years : 2007-08, 2010-11 & 2011-12

For Appellant: Shri K. Meenatchi Sundaram, CAFor Respondent: Shri Supriyo Pal, JCIT

Section 115JSection 14A

…epresentative for the assessee, submitted that this Tribunal in the assessee's own case for assessment year 2012-13, examined this issue and by placing reliance on the earlier decision of this Bench of the Tribunal in Beach Minerals Company Pvt. Ltd. v. ACIT (64 Taxmann.com 218), found that any disallowance made under Section 14A of the Income-tax Act, 1961 (in short 'the Act') read with Rule 8D cannot be added to the book profit. In view of this decision of the Tribunal in the assessee's own case for assessment year 2012-13, the CIT(Appeals) is not justified in confirming the order of the Assessing Officer. 4…

Beach Minerals Company Pvt. Ltd. v. ACIT

What is Beach Minerals Company Pvt. Ltd. v. ACIT authority for?

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L & T INFRASTRUCTURE DEVELOPMENT PROJECTS LIMITED,CHENNAI vs. DCIT, CHENNAI

L & T INFRASTRUCTURE DEVELOPMENT PROJECTS LIMITED,CHENNAI vs. DCIT, CHENNAI

KAMARAJAR PORT LIMITED,CHENNAI vs. DCIT, CHENNAI

KAMARAJAR PORT LIMITED,CHENNAI vs. DCIT, CHENNAI

KAMARAJAR PORT LIMITED,CHENNAI vs. DCIT, CHENNAI