What is Cargo Motors (P.) Ltd. v. DCIT authority for?

The disallowance under Section 14A read with Rule 8D, particularly Rule 8D(iii) for administrative expenses, should only consider investments that have actually yielded exempt income during the relevant assessment year. Section 14A empowers the Assessing Officer to determine expenditure related to income not forming part of total income.

How many judgments cite Cargo Motors (P.) Ltd. v. DCIT?

46 judgments on BharatTax cite Cargo Motors (P.) Ltd. v. DCIT (145 Taxmann.com 641), spanning 2023 to 2026.

Which sections of the Income Tax Act does Cargo Motors (P.) Ltd. v. DCIT come up under?

It is most often cited in judgments turning on Section 14A, Section 69A, Section 69C, Section 68, Section 133A, Section 131.

Cargo Motors (P.) Ltd. v. DCIT (145 Taxmann.com 641)

ACIT, MUMBAI vs. K RAHEJA CORP PRIVATE LIMITED, MUMBAI

In the result, the appeal of the Revenue is dismissed

ITA 6083/MUM/2025[2020-21]Status: DisposedITAT Mumbai22 Jan 2026AY 2020-21

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2020-21

For Respondent: Mr. Paresh Sondagar, CA

Section 11SSection 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI SANDEEP SINGH KARHAIL (JUDICIAL MEMBER) Assessment Year: 2020-21 ACIT K Raheja Corp Pvt. Ltd., Kautilya Bhavan, BKC Plot No. C-30, Block-G, Raheja Vs. Mumbai-400051. Tower, Bandra, Mumbai-400051. PAN NO. AAACP 0522 B Appellant Respondent : Mr. Paresh Sondagar, CA Assessee by Revenue by : Mr. Hemanshu Joshi, Sr. DR : 25/11/2025 Date of Hearing Date of pronouncement : 22/01/2026 ORDER PER OM PRAKASH KANT, AM This appeal by the Revenue is directed against order dated 25.07.2025 passed by the Ld…

ACIT , MUMBAI vs. RELIANCE POWER LTD , MUMBAI

ITA 3989/MUM/2025[2016-17]Status: DisposedITAT Mumbai17 Dec 2025AY 2016-17

Section 115JSection 143(3)Section 14A

…of administrative expenses under Rule 8D(iii) of the Act,\nonly those investments can be considered which have yielded exempt income\nduring the year and in this regard also relied upon the decision of Hon'ble High\nCourt in the case of Cargo Motors Pvt Ltd. (145 Taxmann.com 641). Since similar\nfacts exist in the instant assessment year also, following the same binding\nprinciple enunciated by jurisdictional Hon'ble ITAT in appellant's own case, the\nclaim of the appellant that while working out disallowance as per rule 8D(iii)\nu/s.14A of the Act, only those investments could be considered which yielded\nexempt…

HINCON HOLDINGS LIMITED,MUMBAI vs. ITO, WARD 15(2)(1), MUMBAI

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

ITA 2961/MUM/2025[2017-18]Status: DisposedITAT Mumbai15 Dec 2025AY 2017-18

Bench: Hon’Ble Shri Sandeep Gosainhincon Holdings Ltd Vs. Ito, Ward 15(2)(1) Hincon House, Lbs Marg Mumbai. Vikhroli (W), Mumbai – 400 083 Pan/Gir No. Aaach2592M (Applicant) (Respondent)

Section 143(3)Section 14ASection 250Section 45

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH MUMBAI BEFORE HON’BLE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER Hincon Holdings Ltd Vs. ITO, Ward 15(2)(1) Hincon House, LBS Marg Mumbai. Vikhroli (W), Mumbai – 400 083 PAN/GIR No. AAACH2592M (Applicant) (Respondent) Assessee by Ms. Priyanka Jain Revenue by Shri Pravin Salunkhe, Sr. DR Date of Hearing 11.11.2025 Date of Pronouncement 15.12.2025 आदेश / ORDER PER SANDEEP GOSAIN, JM: The present appeal has been filed by the assessee challenging the impugned order 25.09.2024 passed u/s 250 of the Income Tax Act, 1961 (‘the Act’), by the National Faceless Appeal Centre,…

GUJARAT STATE PETRONET LIMITED,GANDHINAGAR vs. DCIT, GANDHINAGAR CIRCLE, GANDHINAGAR, GANDHINAGAR

The appeal of the assessee is partly allowed

ITA 992/AHD/2025[2016-17]Status: DisposedITAT Ahmedabad07 Oct 2025AY 2016-17

Bench: Shri Sanjay Garg & Shri Narendra Prasad Sinhaassessment Year: 2016-17

Section 143(3)Section 144Section 14ASection 14A(2)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH, AHMEDABAD BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND SHRI NARENDRA PRASAD SINHA, ACCOUNTANT MEMBER Assessment Year: 2016-17 Gujarat State Petronet Deputy Commissioner of Limited Income Tax, Wing “A”, Plot No.E-18, Gandhinagar Circle, GSPL Bhavan, Block No.14, GIDC Electronics Estate, Room No.405, Vs. 4th Floor, Udhyog Bhavan, Nr. K-7, Circle, Sector – 26, Gandhinagar – 382 028. Sector – 11, (Gujarat) Gandhinagar – 382 028. [PAN – AABCG 1812 E] (Gujarat) (Appellant) (Respondent) Assessee by Shri S. N. Soparkar, Sr. Advocate Revenue by Shri Alpesh Parmar,…

DCIT, C-V, LUDHIANA vs. M/S HERO CYCLES LTD., LUDHIANA

In the result, appeal of the Department is dismissed and the appeal of the assessee is allowed

ITA 588/CHANDI/2018[2012-13]Status: DisposedITAT Chandigarh08 Sept 2025AY 2012-13

Bench: SHRI. RAJPAL YADAV (Vice President), SHRI. KRINWANT SAHAY, AM आयकर अपील सं. / ITA No. 588/Chd/2018 निर्धारण वर्ष / Assessment Years : 2012-13 The DCIT C-V, Ludhiana बनाम M/s Hero Cycles Ltd. Hero Nagar, G.T. Road Ludhiana स्थायी लेखा सं./PAN NO: AAACH4073P अपीलार्थी/Appellant प्रत्यर्थी / Respondent आयकर अपील सं. / ITA No. 473/Chd/2018 निर्धारण वर्ष / Assessment Years : 2012-13 M/s Hero Cycles Ltd. Hero Nagar, G.T. Road Ludhiana बनाम The ACIT C-V, Ludhiana स्थायी लेखा सं./PAN NO: AAACH4073P

For Appellant: Shri Ashwani Kumar, Shri Ashish Aggarwal &For Respondent: Shri Manav Bansal, CIT, DR

Section 10(38)Section 143(1)Section 14ASection 36(1)(iii)

…ve referred orders in the set aside proceedings for the AY 2011-12 and deleted suo-moto disallowance mistakenly made in return under Rule 8D(2)(ii). 31. The Hon'ble High Court of Delhi in the case of Cargo Motors P. Ltd. vs. Deputy Commissioner of Income Tax 145 Taxmann.com 641 (Delhi) relied by the appellant has held as under: "While section 14A is charging section, rule 8D is method/mechanism to determine the amount of expenditure incurred in relation to income, which does not form part of the total income of the assessee. By virtue of the charging section, namely, section 14A, the Assessing Officer has the po…

ACIT-2(1)(1), MUMBAI vs. GEECEE VENTURES LIMITED, MUMBAI

The appeal is allowed for statistical purposes

ITA 4119/MUM/2024[2018-19]Status: DisposedITAT Mumbai30 May 2025AY 2018-19

Bench: SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri Rahul SardaFor Respondent: Shri Bhangepatil Pushkaraj Ramesh

Section 143Section 143(1)Section 143(3)Section 14ASection 250Section 80I

…INCOME TAX APPELLATE TRIBUNAL "G" BENCH, MUMBAI SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER & C.O.No.205/Mum/2024 (Assessment Year: 2018-2019) Geecee Ventures Limited 209-210, 195 NCPA Marg, Nariman Point, S.O. Mumbai - 400021, Maharashtra. [PAN: AAACG3914A] …………. Appellant Vs Deputy Commissioner of Income Tax Circle 2(1)(1), Mumbai 5th Floor, Aayakar Bhavan, M. K. Road, …………. Respondent Mumbai – 400020. Maharashtra Assistant Commissioner of Income Tax, Circle 2(1)(1), Mumbai Room No.575, 5th Floor, Aayakar Bhavan, M. K. Road, Mumbai – 400020. Maharashtra. …………. Appellant Vs…

GEECEE VENTURES LIMITED ,MUMBAI vs. DCIT, CIRCLE 2(1)(1), MUMBAI

The appeal is allowed for statistical purposes

ITA 3975/MUM/2024[2018-19]Status: DisposedITAT Mumbai30 May 2025AY 2018-19

Bench: SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri Rahul SardaFor Respondent: Shri Bhangepatil Pushkaraj Ramesh

Section 143Section 143(1)Section 143(3)Section 14ASection 250Section 80I

…INCOME TAX APPELLATE TRIBUNAL "G" BENCH, MUMBAI SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER & C.O.No.205/Mum/2024 (Assessment Year: 2018-2019) Geecee Ventures Limited 209-210, 195 NCPA Marg, Nariman Point, S.O. Mumbai - 400021, Maharashtra. [PAN: AAACG3914A] …………. Appellant Vs Deputy Commissioner of Income Tax Circle 2(1)(1), Mumbai 5th Floor, Aayakar Bhavan, M. K. Road, …………. Respondent Mumbai – 400020. Maharashtra Assistant Commissioner of Income Tax, Circle 2(1)(1), Mumbai Room No.575, 5th Floor, Aayakar Bhavan, M. K. Road, Mumbai – 400020. Maharashtra. …………. Appellant Vs…