Cargo Motors (P.) Ltd. v. DCIT

145 Taxmann.com 641High Court2022#2497 most cited

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.

46

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2023 to 2026.

Also referred to as

Cargo Motors (P.) Ltd. v. DCIT · 145 Taxmann.com 641 · section 14A · Rule 8D · disallowance u/s 14A · exempt income · investments yielding exempt income · administrative expenses disallowance · computation of disallowance

Sections most often in play

Section 14ASection 69ASection 69CSection 68Section 133ASection 131Section 143(3)Section 8D

Issues it is cited on

section 43b(f)short term capital gainsdumb documentslive linkactual payment basisdisallowance u/s 14adisallowance of interest expendituredomestic companyshort term capital gainloose paperslong term capital gainsstrategic investment

Judgments citing Cargo Motors (P.) Ltd. v. DCIT

M/S Starlight Systems Private Limited, Mumbai vs. Deputy Commissioner of Income Tax Central Circle-3(4), Mumbai

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

ITA 1495/MUM/2023[2017-2018]Status: DisposedITAT Mumbai26 Jul 2023AY 2017-2018
For Appellant: Gaurav KabraFor Respondent: Suresh D. Gaikwad
Section 143(3)Section 14A

…P a g e | 1 M/s Starlight Systems Pvt. Ltd. Vs. DCIT, CC-3(4) IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI ABY T VARKEY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER M/s Starlight Systems Vs. DCIT, CC-3(4) Private Limited, 5th Floor, Room No. 1923, 19th Suntech Centre, 37-40 Floor, Air India Building Subhash Road, Nariman Point Vile Parle (East), Mumbai - 400021 Mumbai – 400 057 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAFCS7733L Appellant .. Respondent [ Appellant by : Gaurav Kabra Respondent by : Suresh D. Gaikwad Date of Hearing 13.07.2023 Date of Pronouncement 26.07.2023 आदे…

Living Media India Ltd., New Delhi vs. ACIT, Circle-15(2), New Delhi

Appeal of the assessee is partly allowed

ITA 6295/DEL/2019[2016-17]Status: DisposedITAT Delhi31 Mar 2023AY 2016-17

Bench: Sh. Anil Chaturvedi & Sh. Narender Kumar Choudharyita Nos.4533, 4534 & 6295/Del/2019 (Assessment Years : 2014-15, 2015-16 & 2016-17) Living Media India Ltd. Vs. Acit 9, K-Block Connaught Circle – 15(2) Place, New Delhi-110 001 New Delhi Pan : Aaacl 0087 H (Appellant) (Respondent) Assessee By Shri Madhur Aggarwal, Adv. Shri Uma Shankar, Adv. Revenue By Shri Arvind Bansal, Sr. D.R. & Living Media India Ltd. Vs. Acit 9, K-Block Connaught Circle – 15(2) Circus, New Delhi-110 001 New Delhi Pan : Aaacl 0087 H (Appellant) (Respondent) Assessee By Shri Madhur Aggarwal, Adv. Shri Uma Shankar, Adv. Revenue By Ms. Sarita Kumari, Cit-D.R. Date Of Hearing: 16.03.2023 Date Of Pronouncement: 31.03.2023 Order Per Anil Chaturvedi, Am :

Section 115JSection 143(3)Section 14ASection 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI BEFORE SH. ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SH. NARENDER KUMAR CHOUDHARY, JUDICIAL MEMBER ITA Nos.4533, 4534 & 6295/Del/2019 (Assessment Years : 2014-15, 2015-16 & 2016-17) Living Media India Ltd. Vs. ACIT 9, K-Block Connaught Circle – 15(2) Place, New Delhi-110 001 New Delhi PAN : AAACL 0087 H (APPELLANT) (RESPONDENT) Assessee by Shri Madhur Aggarwal, Adv. Shri Uma Shankar, Adv. Revenue by Shri Arvind Bansal, Sr. D.R. And Living Media India Ltd. Vs. ACIT 9, K-Block Connaught Circle – 15(2) Circus, New Delhi-110 001 New Delhi PAN : AAACL 008…

Living Media India Ltd., New Delhi vs. ACIT, Circle-15(2), New Delhi

Appeal of the assessee is partly allowed

ITA 4534/DEL/2019[2015-16]Status: DisposedITAT Delhi31 Mar 2023AY 2015-16

Bench: Sh. Anil Chaturvedi & Sh. Narender Kumar Choudharyita Nos.4533, 4534 & 6295/Del/2019 (Assessment Years : 2014-15, 2015-16 & 2016-17) Living Media India Ltd. Vs. Acit 9, K-Block Connaught Circle – 15(2) Place, New Delhi-110 001 New Delhi Pan : Aaacl 0087 H (Appellant) (Respondent) Assessee By Shri Madhur Aggarwal, Adv. Shri Uma Shankar, Adv. Revenue By Shri Arvind Bansal, Sr. D.R. & Living Media India Ltd. Vs. Acit 9, K-Block Connaught Circle – 15(2) Circus, New Delhi-110 001 New Delhi Pan : Aaacl 0087 H (Appellant) (Respondent) Assessee By Shri Madhur Aggarwal, Adv. Shri Uma Shankar, Adv. Revenue By Ms. Sarita Kumari, Cit-D.R. Date Of Hearing: 16.03.2023 Date Of Pronouncement: 31.03.2023 Order Per Anil Chaturvedi, Am :

Section 115JSection 143(3)Section 14ASection 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI BEFORE SH. ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SH. NARENDER KUMAR CHOUDHARY, JUDICIAL MEMBER ITA Nos.4533, 4534 & 6295/Del/2019 (Assessment Years : 2014-15, 2015-16 & 2016-17) Living Media India Ltd. Vs. ACIT 9, K-Block Connaught Circle – 15(2) Place, New Delhi-110 001 New Delhi PAN : AAACL 0087 H (APPELLANT) (RESPONDENT) Assessee by Shri Madhur Aggarwal, Adv. Shri Uma Shankar, Adv. Revenue by Shri Arvind Bansal, Sr. D.R. And Living Media India Ltd. Vs. ACIT 9, K-Block Connaught Circle – 15(2) Circus, New Delhi-110 001 New Delhi PAN : AAACL 008…

Living Media India Ltd., New Delhi vs. ACIT, Circle-15(2), New Delhi

Appeal of the assessee is partly allowed

ITA 4533/DEL/2019[2014-15]Status: DisposedITAT Delhi31 Mar 2023AY 2014-15

Bench: Sh. Anil Chaturvedi & Sh. Narender Kumar Choudharyita Nos.4533, 4534 & 6295/Del/2019 (Assessment Years : 2014-15, 2015-16 & 2016-17) Living Media India Ltd. Vs. Acit 9, K-Block Connaught Circle – 15(2) Place, New Delhi-110 001 New Delhi Pan : Aaacl 0087 H (Appellant) (Respondent) Assessee By Shri Madhur Aggarwal, Adv. Shri Uma Shankar, Adv. Revenue By Shri Arvind Bansal, Sr. D.R. & Living Media India Ltd. Vs. Acit 9, K-Block Connaught Circle – 15(2) Circus, New Delhi-110 001 New Delhi Pan : Aaacl 0087 H (Appellant) (Respondent) Assessee By Shri Madhur Aggarwal, Adv. Shri Uma Shankar, Adv. Revenue By Ms. Sarita Kumari, Cit-D.R. Date Of Hearing: 16.03.2023 Date Of Pronouncement: 31.03.2023 Order Per Anil Chaturvedi, Am :

Section 115JSection 143(3)Section 14ASection 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI BEFORE SH. ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SH. NARENDER KUMAR CHOUDHARY, JUDICIAL MEMBER ITA Nos.4533, 4534 & 6295/Del/2019 (Assessment Years : 2014-15, 2015-16 & 2016-17) Living Media India Ltd. Vs. ACIT 9, K-Block Connaught Circle – 15(2) Place, New Delhi-110 001 New Delhi PAN : AAACL 0087 H (APPELLANT) (RESPONDENT) Assessee by Shri Madhur Aggarwal, Adv. Shri Uma Shankar, Adv. Revenue by Shri Arvind Bansal, Sr. D.R. And Living Media India Ltd. Vs. ACIT 9, K-Block Connaught Circle – 15(2) Circus, New Delhi-110 001 New Delhi PAN : AAACL 008…

Living Media India Ltd., New Delhi vs. ACIT, Circle-15(2), New Delhi

Appeal of the assessee is partly allowed

ITA 4532/DEL/2019[2012-13]Status: DisposedITAT Delhi31 Mar 2023AY 2012-13

Bench: Sh. Anil Chaturvedi & Sh. Narender Kumar Choudharyita Nos.4533, 4534 & 6295/Del/2019 (Assessment Years : 2014-15, 2015-16 & 2016-17) Living Media India Ltd. Vs. Acit 9, K-Block Connaught Circle – 15(2) Place, New Delhi-110 001 New Delhi Pan : Aaacl 0087 H (Appellant) (Respondent) Assessee By Shri Madhur Aggarwal, Adv. Shri Uma Shankar, Adv. Revenue By Shri Arvind Bansal, Sr. D.R. & Living Media India Ltd. Vs. Acit 9, K-Block Connaught Circle – 15(2) Circus, New Delhi-110 001 New Delhi Pan : Aaacl 0087 H (Appellant) (Respondent) Assessee By Shri Madhur Aggarwal, Adv. Shri Uma Shankar, Adv. Revenue By Ms. Sarita Kumari, Cit-D.R. Date Of Hearing: 16.03.2023 Date Of Pronouncement: 31.03.2023 Order Per Anil Chaturvedi, Am :

Section 115JSection 143(3)Section 14ASection 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI BEFORE SH. ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SH. NARENDER KUMAR CHOUDHARY, JUDICIAL MEMBER ITA Nos.4533, 4534 & 6295/Del/2019 (Assessment Years : 2014-15, 2015-16 & 2016-17) Living Media India Ltd. Vs. ACIT 9, K-Block Connaught Circle – 15(2) Place, New Delhi-110 001 New Delhi PAN : AAACL 0087 H (APPELLANT) (RESPONDENT) Assessee by Shri Madhur Aggarwal, Adv. Shri Uma Shankar, Adv. Revenue by Shri Arvind Bansal, Sr. D.R. And Living Media India Ltd. Vs. ACIT 9, K-Block Connaught Circle – 15(2) Circus, New Delhi-110 001 New Delhi PAN : AAACL 008…

Opelina Finance and Investment Ltd., Delhi vs. ITO, Ward- 19(2), New Delhi

In the result, appeal of the assessee is partly allowed

ITA 1422/DEL/2018[2013-14]Status: DisposedITAT Delhi15 Mar 2023AY 2013-14

Bench: Sh. Anil Chaturvedi & Sh. N.K Choudhrym/S Opelina Finance & Vs. Ito, Ward-19(2), Investment Ltd., New Delhi 110002 28, Nazafgarh Road, Delhi 110015 Pan No. Aaaco 5195 R (Appellant) (Respondent) Assessee By Shri Salil Kapoor, Adv. Ms. Ananya Kapoor, Adv. Shri Amarbir Singh, Adv. Revenue By Shri Jitender Chand, Sr. Dr Date Of Hearing: 07.03.2023 Date Of Pronouncement: 15.03.2023 Order Per Anil Chaturvedi, Am : This Appeal Filed By The Assessee Is Directed Against The Order Dated 20.11.2017 Of The Commissioner Of Income Tax (Appeals)-New Delhi Relating To Assessment Year 2013-14. 2. Brief Facts Of The Case As Culled Out From The Material On Record Are As Under :-

Section 143(3)Section 234BSection 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI BEFORE SH. ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SH. N.K CHOUDHRY, JUDICIAL MEMBER M/s Opelina Finance and Vs. ITO, Ward-19(2), Investment Ltd., New Delhi 110002 28, Nazafgarh Road, Delhi 110015 PAN No. AAACO 5195 R (APPELLANT) (RESPONDENT) Assessee by Shri Salil Kapoor, Adv. Ms. Ananya Kapoor, Adv. Shri Amarbir Singh, Adv. Revenue by Shri Jitender Chand, Sr. DR Date of hearing: 07.03.2023 Date of Pronouncement: 15.03.2023 ORDER PER ANIL CHATURVEDI, AM : This appeal filed by the assessee is directed against the order dated 20.11.2017 of the Commiss…