Cheminvest Ltd. v. CIT

378 ITR 33High Court2015#24 most cited

What is Cheminvest Ltd. v. CIT authority for?

A disallowance under Section 14A of the Income-tax Act, 1961, for expenditure incurred in relation to exempt income cannot be made if the assessee has not earned any exempt income during the relevant previous year.

1,569

judgments rely on this decision, according to BharatTax’s citation analysis of 367,181 Indian tax judgments — from 2015 to 2026.

Also referred to as

Cheminvest Ltd. v. CIT · Section 14A disallowance · no exempt income · exempt dividend income · expenditure related to exempt income · Section 8D · Section 115JB · Income-tax Act 1961 · Delhi High Court

Also reported as

61 Taxmann.com 118234 Taxmann 761317 ITD 33281 CTR 447

Sections most often in play

Section 14ASection 143(3)Section 8DSection 115JBSection 250Section 1961Section 37(1)Section 143(2)
Read the full judgment

Issues it is cited on

disallowance u/s 14adisallowance under section 14asection 14asection 36(1)(iii)section 115jbrevenue expendituresection 37(1)section 37section 36previous yearscrutiny assessmentsection 115

Judgments citing Cheminvest Ltd. v. CIT

ACIT - CC- 4(2), Mumbai vs. Shoppers Stop Limited, Mumbai

In the result, all In the result, all the three appeals of the Revenue are the three appeals of the Revenue are dismissed

ITA 2509/MUM/2021[2017-18]Status: DisposedITAT Mumbai28 Sept 2022AY 2017-18

Bench: Shri Om Prakash Kant () & Ms Kavitha Rajagopal () Assessment Year: 2016-17 & Assessment Year: 2017-18 & Assessment Year: 2018-19 Asstt. Commissioner Of Income M/S Shoppers Stop Limited, Tax, Central Circle-4(2), 5Th Floor, Umanag Tower, Room No. 1918, 19Th Floor, Air Vs. Malad Link Road, Mindspace, India Building, Nariman Point, Malad (West), Mumbai-400021. Mumbai-400064. Pan No. Aabcs 4383 A Appellant Respondent Revenue By : Mr. Kailash Kanojia, Cit-Dr Assessee By : Ms. Aarti Sathe & Aasavari Kadam, Ars Date Of Hearing : 23/08/2022 Date Of Pronouncement : 28/09/2022

For Appellant: Ms. Aarti Sathe &For Respondent: Mr. Kailash Kanojia, CIT-DR

…Division Bench in PCIT vs. IL & FS vision Bench in PCIT vs. IL & FS Energy Development Company Ltd Energy Development Company Ltd (supra) and Cheminvest Limited vs. (supra) and Cheminvest Limited vs. Commissioner of Income Tax sioner of Income Tax-VI, (2015) 378 ITR 33. (2015) 378 ITR 33. 10. Accordingly, the appeal and application are dismissed. However, 10. Accordingly, the appeal and application are dismissed. However, 10. Accordingly, the appeal and application are dismissed. However, it is clarified that the order passed in the present appeal shall abide it is clarified that the order passed in the present…

ACIT CC-4(2), Mumbai vs. M/S Shoppers Stop Limited, Mumbai

In the result, all In the result, all the three appeals of the Revenue are the three appeals of the Revenue are dismissed

ITA 2508/MUM/2021[2016-17]Status: DisposedITAT Mumbai28 Sept 2022AY 2016-17

Bench: Shri Om Prakash Kant () & Ms Kavitha Rajagopal () Assessment Year: 2016-17 & Assessment Year: 2017-18 & Assessment Year: 2018-19 Asstt. Commissioner Of Income M/S Shoppers Stop Limited, Tax, Central Circle-4(2), 5Th Floor, Umanag Tower, Room No. 1918, 19Th Floor, Air Vs. Malad Link Road, Mindspace, India Building, Nariman Point, Malad (West), Mumbai-400021. Mumbai-400064. Pan No. Aabcs 4383 A Appellant Respondent Revenue By : Mr. Kailash Kanojia, Cit-Dr Assessee By : Ms. Aarti Sathe & Aasavari Kadam, Ars Date Of Hearing : 23/08/2022 Date Of Pronouncement : 28/09/2022

For Appellant: Ms. Aarti Sathe &For Respondent: Mr. Kailash Kanojia, CIT-DR

…Division Bench in PCIT vs. IL & FS vision Bench in PCIT vs. IL & FS Energy Development Company Ltd Energy Development Company Ltd (supra) and Cheminvest Limited vs. (supra) and Cheminvest Limited vs. Commissioner of Income Tax sioner of Income Tax-VI, (2015) 378 ITR 33. (2015) 378 ITR 33. 10. Accordingly, the appeal and application are dismissed. However, 10. Accordingly, the appeal and application are dismissed. However, 10. Accordingly, the appeal and application are dismissed. However, it is clarified that the order passed in the present appeal shall abide it is clarified that the order passed in the present…

Dhumal Industries, Nashik vs. Deputy Commissioner of Income-Tax, Circle - 1, Nashik

In the result, the appeal filed by the assessee in ITA

ITA 994/PUN/2019[2013-14]Status: DisposedITAT Pune26 Sept 2022AY 2013-14

Bench: Shri S. S. Godara & Shri Inturi Rama Raoआयकर अपील सं. / Ita Nos.993 & 994/Pun/2019 िनधा"रण वष" / Assessment Years: 2012-13 & 2013-14 Dhumal Industries, Vs. Dcit, Circle-1, Nashik. E-36, D Road, Midc, Satpur, Nashik- 422007. Pan : Aacfd0528N Appellant Respondent Assessee By : Shri Pramod S. Shingte Revenue By : Shri Ramnath P. Murkunde Date Of Hearing : 07.09.2022 Date Of Pronouncement : 26.09.2022 आदेश / Order Per Inturi Rama Rao, Am: These Are The Appeals Filed By The Assessee Directed Against The Separate Orders Of Ld. Commissioner Of Income Tax (Appeals)- 1, Nashik [‘The Cit(A)’] Dated 08.05.2019 For The Assessment Years 2012-13 & 2013-14 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In Both The Above Captioned Appeals, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.993/Pun/2019 For The Assessment Year 2012-13 Are Stated Herein.

For Appellant: Shri Pramod S. ShingteFor Respondent: Shri Ramnath P. Murkunde
Section 143(3)Section 14A

…n’ble Supreme Court in the case of CIT vs. Chettinad Logistics P. Ltd., 95 taxmann.com 250 (SC); (iv) CIT vs. Continuum Wind Energy (India) Pvt. Ltd., 430 ITR 52 (Mad); (v) PCIT vs. Kohinoor Project Pvt. Ltd., 425 ITR 700 (Bom.); (vi) Cheminvest Ltd. vs. CIT, 378 ITR 33 (Delhi); (vii) MAN Infraprojects Ltd. (ITA No.259 of 2017 dated 09.04.2019) (Bom.). 10. The Jurisdictional High Court in the case of PCIT vs. Kohinoor Project Pvt. Ltd. (supra) placing reliance on the decision of the Hon’ble Delhi High Court in the case of Cheminvest Ltd. vs. CIT (supra) and its own decision in the case of MAN Infraprojects Ltd. (…

Dhumal Industries, Nashik vs. Deputy Commissioner of Income-Tax, Circle - 1, Nashik

In the result, the appeal filed by the assessee in ITA

ITA 993/PUN/2019[2012-13]Status: DisposedITAT Pune26 Sept 2022AY 2012-13

Bench: Shri S. S. Godara & Shri Inturi Rama Raoआयकर अपील सं. / Ita Nos.993 & 994/Pun/2019 िनधा"रण वष" / Assessment Years: 2012-13 & 2013-14 Dhumal Industries, Vs. Dcit, Circle-1, Nashik. E-36, D Road, Midc, Satpur, Nashik- 422007. Pan : Aacfd0528N Appellant Respondent Assessee By : Shri Pramod S. Shingte Revenue By : Shri Ramnath P. Murkunde Date Of Hearing : 07.09.2022 Date Of Pronouncement : 26.09.2022 आदेश / Order Per Inturi Rama Rao, Am: These Are The Appeals Filed By The Assessee Directed Against The Separate Orders Of Ld. Commissioner Of Income Tax (Appeals)- 1, Nashik [‘The Cit(A)’] Dated 08.05.2019 For The Assessment Years 2012-13 & 2013-14 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In Both The Above Captioned Appeals, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.993/Pun/2019 For The Assessment Year 2012-13 Are Stated Herein.

For Appellant: Shri Pramod S. ShingteFor Respondent: Shri Ramnath P. Murkunde
Section 143(3)Section 14A

…n’ble Supreme Court in the case of CIT vs. Chettinad Logistics P. Ltd., 95 taxmann.com 250 (SC); (iv) CIT vs. Continuum Wind Energy (India) Pvt. Ltd., 430 ITR 52 (Mad); (v) PCIT vs. Kohinoor Project Pvt. Ltd., 425 ITR 700 (Bom.); (vi) Cheminvest Ltd. vs. CIT, 378 ITR 33 (Delhi); (vii) MAN Infraprojects Ltd. (ITA No.259 of 2017 dated 09.04.2019) (Bom.). 10. The Jurisdictional High Court in the case of PCIT vs. Kohinoor Project Pvt. Ltd. (supra) placing reliance on the decision of the Hon’ble Delhi High Court in the case of Cheminvest Ltd. vs. CIT (supra) and its own decision in the case of MAN Infraprojects Ltd. (…

Assistant Commissioner of Income Tax, Circle -1(1), Raipur vs. M/S R.N. Navnirman Private Limited, Raipur

ITA 143/RPR/2018[2014-15]Status: DisposedITAT Raipur23 Sept 2022AY 2014-15

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita No.143/Rpr/2018 "नधा"रण वष" / Assessment Year : 2014-15 The Assistant Commissioner Of Income Tax-1(1), Raipur (C.G.) .......अपीलाथ" / Appellant बनाम / V/S. M/S. R.N. Navnirman Pvt. Ltd. Vandana Building, Raipur (C.G.) Pan : Aadcr0896D ……""यथ" / Respondent Assessee By :Shri R.B Doshi, Ca Revenue By :Shri Sanjay Kumar, Sr. Dr

For Appellant: Shri R.B Doshi, CAFor Respondent: Shri Sanjay Kumar, Sr. DR
Section 14ASection 14A(2)Section 14A(3)Section 250(4)Section 68

…ent of the Hon’ble Supreme Court in the case of 22 ACIT, Circle-1(1) Vs. M/s. R.N Navnirman Pvt. Ltd. CIT Vs. Chettinad Logistics Pvt. Ltd. (2018) 257 Taxmann 2 (SC) and also of the Hon’ble High Court of Delhi in the case of Cheminvest Limited Vs. CIT, (2015) 378 ITR 33 (Delhi). Backed by the aforesaid judicial pronouncements, we are of the considered view that as per the settled position of law, in absence of any exempt income no disallowance u/s.14A could validly be made in the hands of an assessee. In the backdrop of the facts involved in the case before us r/w. the aforesaid settled position of law we find su…

D.C.I.T., CC-2(2), Kolkata vs. M/S Vikram Power Ventures Pvt. Ltd., Kolkata

In the result, the appeal of the revenue is dismissed

ITA 2528/KOL/2019[2016-17]Status: DisposedITAT Kolkata22 Sept 2022AY 2016-17

Bench: Shri Manish Borad, Hon’Ble & Shri Sonjoy Sarma, Hon’Bleassessment Year: 2016-17 Dcit, Cc-2(2), Kolkata M/S. Vikram Power Ventures Pvt. Ltd. 4Th Floor, Tobacco House, Vs. 1, Old Court, House Corner, Kolkata – 700001. [Pan: Aadcv 9743 R] (Appellant) (Respondent) Present For: Assessee By : Shri A.K. Tibrewal, Ca Revenue By : Shri Partha Pratim Barman, Acit Date Of Hearing : 25.07.2022 Date Of Pronouncement : 22.09.2022 O R D E R Per Sonjoy Sarma, Jm: The Present Appeal Has Been Preferred By The Revenue Against The Order Dated 11.09.2019 Of The Commissioner Of Income Tax (Appeals)- 20, Kolkata [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act [Hereinafter Referred To As The ‘Act’]. The Revenue In This Appeal Has Taken The Following Grounds Of Appeal: “I. That On The Facts & In The Circumstances Of The Case, The Ld. Cit(A), Kolkata Has Erred In Law To Hold That Disallowances U/S 14A Read With 8D For The A.Y. 2016- 17 Will Not Apply Where No Exempt Income In Received Or Receivable During The Relevant Previous Year By Ignoring The Provision Of Rule 8D That Provides For Computation Of Expenditure In Respect Of Not Only Those Investments, Income From Which Does Not Form Part Of Total Income But Also Those Investments, Income From Which Shall Not Form Part Of Total Income. Ii. That On The Facts & In The Circumstances Of The Case, The Ld. Cit(A), Kolkata Has Erred In Law In Deciding That Disallowance U/S 14A Read With Rule 8D Cannot Be Made In A Year In Which No Exempt Income Has Been Earned Or Received By The Assessee Without Considering The Cbdt’S Circular No. 03/2018 Dated 11.07.2018 & Correct Computation Under Rule 8D.

For Appellant: Shri A.K. Tibrewal, CAFor Respondent: Shri Partha Pratim Barman, ACIT
Section 14Section 142(1)Section 143(2)Section 14ASection 250

…Court had rules that, in absence of any exempt income, disallowance u/s 14A of the Act of any amount was not permissible. In arriving at this conclusion, the Hon’ble Delhi High Court had relied upon its earlier decision in the case of Cheminvest Ltd. vs CIT (378 ITR 33). The above proposition of law has been well accepted by various courts and as such we do not want to interfere in the order passed by the ld. CIT(a) and following the decision of Co-ordinate Bench of Mumbai in ITA No. 2521/Mum/2021 in the case of ACIT vs K. Raheja Corporate Services Pvt. Ltd. We do not see any reason to 4 M/s. Vikram Power Ventur…

Assistant Commissioner of Income Tax, Central Circle-3(1), Chennai vs. M/S. Bgr Energy Systems, Chennai

In the result, both the appeals filed by the Revenue are dismissed

ITA 29/CHNY/2021[2016-17]Status: DisposedITAT Chennai21 Sept 2022AY 2016-17

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. Nos.28 & 29/Chny/2021 िनधा"रण वष"/Assessment Years: 2014-15 & 2016-17 The Assistant Commissioner Of Vs. M/S. Bgr Energy Systems Limited, Income Tax, Corporate Office, Guna Complex, Central Circle 3(1), 433, Anna Salai, Teynampet, Chennai. Chennai 600 018. [Pan:Aabcg2202J] (अपीलाथ" /Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By Shri G. Johanson, Addl. Cit : ""थ" की ओर से/Respondent By Mrs. Sandhyaarti, T., Fca : सुनवाई की तारीख/ Date Of Hearing 13.09.2022 : घोषणा की तारीख /Date Of Pronouncement : 21.09.2022 आदेश /O R D E R Per V. Durga Rao: Both The Appeals Filed By The Revenue Are Directed Against Different Orders Of The Ld. Commissioner Of Income Tax (Appeals) 18, Chennai, Both Dated 14.09.2020 Relevant To The Assessment Years 2014-15 & 2016-17. 2. Both The Appeals Filed By The Assessee Are Delayed By 55 Days In Filing The Appeal Before The Tribunal Due To Outbreak Of Covid-19

Section 115JSection 143(3)Section 14ASection 3

…, Madras (1992) 3 SCC 1, the present appeal is dismissed being covered by the judgment passed by the learned predecessor Division Bench in PCIT vs. IL & FS Energy Development Company Ltd (supra) and Cheminvest Limited vs. Commissioner of Income Tax-VI, (2015) 378 ITR 33. 10. Accordingly, the appeal and application are dismissed. However, it is clarified that the order passed in the present appeal shall abide by the final decision of the Supreme Court in the SLP filed in the case of PCIT vs. IL & FS Energy Development Company Ltd (supra). 8.3 As of now, it has been clear that the amendment made by the Finance Act,…

Assistant Commissioner of Income Tax, Central Circle-3(1), Chennai vs. M/S. Bgr Energy Systems, Chennai

In the result, both the appeals filed by the Revenue are dismissed

ITA 28/CHNY/2021[2014-15]Status: DisposedITAT Chennai21 Sept 2022AY 2014-15

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. Nos.28 & 29/Chny/2021 िनधा"रण वष"/Assessment Years: 2014-15 & 2016-17 The Assistant Commissioner Of Vs. M/S. Bgr Energy Systems Limited, Income Tax, Corporate Office, Guna Complex, Central Circle 3(1), 433, Anna Salai, Teynampet, Chennai. Chennai 600 018. [Pan:Aabcg2202J] (अपीलाथ" /Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By Shri G. Johanson, Addl. Cit : ""थ" की ओर से/Respondent By Mrs. Sandhyaarti, T., Fca : सुनवाई की तारीख/ Date Of Hearing 13.09.2022 : घोषणा की तारीख /Date Of Pronouncement : 21.09.2022 आदेश /O R D E R Per V. Durga Rao: Both The Appeals Filed By The Revenue Are Directed Against Different Orders Of The Ld. Commissioner Of Income Tax (Appeals) 18, Chennai, Both Dated 14.09.2020 Relevant To The Assessment Years 2014-15 & 2016-17. 2. Both The Appeals Filed By The Assessee Are Delayed By 55 Days In Filing The Appeal Before The Tribunal Due To Outbreak Of Covid-19

Section 115JSection 143(3)Section 14ASection 3

…, Madras (1992) 3 SCC 1, the present appeal is dismissed being covered by the judgment passed by the learned predecessor Division Bench in PCIT vs. IL & FS Energy Development Company Ltd (supra) and Cheminvest Limited vs. Commissioner of Income Tax-VI, (2015) 378 ITR 33. 10. Accordingly, the appeal and application are dismissed. However, it is clarified that the order passed in the present appeal shall abide by the final decision of the Supreme Court in the SLP filed in the case of PCIT vs. IL & FS Energy Development Company Ltd (supra). 8.3 As of now, it has been clear that the amendment made by the Finance Act,…

M/S. Pvp Ventures Ltd., Chennai vs. DCIT, Chennai

In the result, appeal filed by the assessee in ITA

ITA 3205/CHNY/2016[2012-13]Status: DisposedITAT Chennai21 Sept 2022AY 2012-13

Bench: Shri V. Durga Rao, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकरअपीलसं./Ita Nos.3201-3202, 3203-3204 & 3205/Chny/2016 िनधा"रणवष"/Assessment Years: 2009-10, 2010-11 & 2012-13 M/S.Pvp Ventures Ltd., V. The Dy. Commissioner- Krm Centre, 9Th Floor, Of Income Tax, No.2, Harrington Road, Corporate Circle-5(2), Chennai-600 031. Chennai. [Pan:Aaacs 3101 P] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं./Ita No.18/Chny/2017 िनधा"रणवष"/Assessment Year: 2010-11 The Dy. Commissioner Of Income- V. M/S.Pvp Ventures Ltd., Krm Centre, 9Th Floor, Tax, Corporate Circle-5(2), No.2, Harrington Road, Chennai. Chennai-600 031. [Pan: Aaacs 3101 P] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.B. Ramakrishnan, CAFor Respondent: Dr.S.Palanikumar, CIT-DR
Section 143(3)Section 147Section 36(1)(iii)

…आयकर अपीलीय अिधकरण,’डी’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI "ीवी. दुगा" राव,माननीय"ाियकसद"एवं "ीजी. मंजूनाथा, माननीयलेखासद"केसम" BEFORE SHRI V. DURGA RAO, HON’BLEJUDICIAL MEMBER AND SHRI G. MANJUNATHA, HON’BLE ACCOUNTANT MEMBER आयकरअपीलसं./ITA Nos.3201-3202, 3203-3204 & 3205/Chny/2016 िनधा"रणवष"/Assessment Years: 2009-10, 2010-11 & 2012-13 M/s.PVP Ventures Ltd., v. The Dy. Commissioner- KRM Centre, 9th Floor, of Income Tax, No.2, Harrington Road, Corporate Circle-5(2), Chennai-600 031. Chennai. [PAN:AAACS 3101 P] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं./ITA No.18/Chn…

M/S. Pvp Ventures Ltd., Chennai vs. DCIT, Chennai

In the result, appeal filed by the assessee in ITA

ITA 3203/CHNY/2016[2010-11]Status: DisposedITAT Chennai21 Sept 2022AY 2010-11

Bench: Shri V. Durga Rao, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकरअपीलसं./Ita Nos.3201-3202, 3203-3204 & 3205/Chny/2016 िनधा"रणवष"/Assessment Years: 2009-10, 2010-11 & 2012-13 M/S.Pvp Ventures Ltd., V. The Dy. Commissioner- Krm Centre, 9Th Floor, Of Income Tax, No.2, Harrington Road, Corporate Circle-5(2), Chennai-600 031. Chennai. [Pan:Aaacs 3101 P] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं./Ita No.18/Chny/2017 िनधा"रणवष"/Assessment Year: 2010-11 The Dy. Commissioner Of Income- V. M/S.Pvp Ventures Ltd., Krm Centre, 9Th Floor, Tax, Corporate Circle-5(2), No.2, Harrington Road, Chennai. Chennai-600 031. [Pan: Aaacs 3101 P] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.B. Ramakrishnan, CAFor Respondent: Dr.S.Palanikumar, CIT-DR
Section 143(3)Section 147Section 36(1)(iii)

…आयकर अपीलीय अिधकरण,’डी’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI "ीवी. दुगा" राव,माननीय"ाियकसद"एवं "ीजी. मंजूनाथा, माननीयलेखासद"केसम" BEFORE SHRI V. DURGA RAO, HON’BLEJUDICIAL MEMBER AND SHRI G. MANJUNATHA, HON’BLE ACCOUNTANT MEMBER आयकरअपीलसं./ITA Nos.3201-3202, 3203-3204 & 3205/Chny/2016 िनधा"रणवष"/Assessment Years: 2009-10, 2010-11 & 2012-13 M/s.PVP Ventures Ltd., v. The Dy. Commissioner- KRM Centre, 9th Floor, of Income Tax, No.2, Harrington Road, Corporate Circle-5(2), Chennai-600 031. Chennai. [PAN:AAACS 3101 P] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं./ITA No.18/Chn…

M/S. Pvp Ventures Ltd., Chennai vs. DCIT, Chennai

In the result, appeal filed by the assessee in ITA

ITA 3202/CHNY/2016[2009-10]Status: DisposedITAT Chennai21 Sept 2022AY 2009-10

Bench: Shri V. Durga Rao, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकरअपीलसं./Ita Nos.3201-3202, 3203-3204 & 3205/Chny/2016 िनधा"रणवष"/Assessment Years: 2009-10, 2010-11 & 2012-13 M/S.Pvp Ventures Ltd., V. The Dy. Commissioner- Krm Centre, 9Th Floor, Of Income Tax, No.2, Harrington Road, Corporate Circle-5(2), Chennai-600 031. Chennai. [Pan:Aaacs 3101 P] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं./Ita No.18/Chny/2017 िनधा"रणवष"/Assessment Year: 2010-11 The Dy. Commissioner Of Income- V. M/S.Pvp Ventures Ltd., Krm Centre, 9Th Floor, Tax, Corporate Circle-5(2), No.2, Harrington Road, Chennai. Chennai-600 031. [Pan: Aaacs 3101 P] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.B. Ramakrishnan, CAFor Respondent: Dr.S.Palanikumar, CIT-DR
Section 143(3)Section 147Section 36(1)(iii)

…आयकर अपीलीय अिधकरण,’डी’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI "ीवी. दुगा" राव,माननीय"ाियकसद"एवं "ीजी. मंजूनाथा, माननीयलेखासद"केसम" BEFORE SHRI V. DURGA RAO, HON’BLEJUDICIAL MEMBER AND SHRI G. MANJUNATHA, HON’BLE ACCOUNTANT MEMBER आयकरअपीलसं./ITA Nos.3201-3202, 3203-3204 & 3205/Chny/2016 िनधा"रणवष"/Assessment Years: 2009-10, 2010-11 & 2012-13 M/s.PVP Ventures Ltd., v. The Dy. Commissioner- KRM Centre, 9th Floor, of Income Tax, No.2, Harrington Road, Corporate Circle-5(2), Chennai-600 031. Chennai. [PAN:AAACS 3101 P] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं./ITA No.18/Chn…

M/S. Pvp Ventures Ltd., Chennai vs. DCIT, Chennai

In the result, appeal filed by the assessee in ITA

ITA 3201/CHNY/2016[2009-10]Status: DisposedITAT Chennai21 Sept 2022AY 2009-10

Bench: Shri V. Durga Rao, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकरअपीलसं./Ita Nos.3201-3202, 3203-3204 & 3205/Chny/2016 िनधा"रणवष"/Assessment Years: 2009-10, 2010-11 & 2012-13 M/S.Pvp Ventures Ltd., V. The Dy. Commissioner- Krm Centre, 9Th Floor, Of Income Tax, No.2, Harrington Road, Corporate Circle-5(2), Chennai-600 031. Chennai. [Pan:Aaacs 3101 P] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं./Ita No.18/Chny/2017 िनधा"रणवष"/Assessment Year: 2010-11 The Dy. Commissioner Of Income- V. M/S.Pvp Ventures Ltd., Krm Centre, 9Th Floor, Tax, Corporate Circle-5(2), No.2, Harrington Road, Chennai. Chennai-600 031. [Pan: Aaacs 3101 P] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.B. Ramakrishnan, CAFor Respondent: Dr.S.Palanikumar, CIT-DR
Section 143(3)Section 147Section 36(1)(iii)

…आयकर अपीलीय अिधकरण,’डी’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI "ीवी. दुगा" राव,माननीय"ाियकसद"एवं "ीजी. मंजूनाथा, माननीयलेखासद"केसम" BEFORE SHRI V. DURGA RAO, HON’BLEJUDICIAL MEMBER AND SHRI G. MANJUNATHA, HON’BLE ACCOUNTANT MEMBER आयकरअपीलसं./ITA Nos.3201-3202, 3203-3204 & 3205/Chny/2016 िनधा"रणवष"/Assessment Years: 2009-10, 2010-11 & 2012-13 M/s.PVP Ventures Ltd., v. The Dy. Commissioner- KRM Centre, 9th Floor, of Income Tax, No.2, Harrington Road, Corporate Circle-5(2), Chennai-600 031. Chennai. [PAN:AAACS 3101 P] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं./ITA No.18/Chn…

Royal Orchid Hotels Ltd, Bengaluru vs. Assisstant Commissioner of Income Tax, Circle-5(1)(1), Bengaluru

In the result, this ground is allowed

ITA 793/BANG/2018[2011-12]Status: DisposedITAT Bangalore20 Sept 2022AY 2011-12

Bench: Shri George George K. & Shri Laxmi Prasad Sahuassessment Year : 2011-12

For Appellant: Shri R.B Krishna, AdvocateFor Respondent: Shri Sankar Ganesh, JCIT (DR)
Section 14ASection 194HSection 40

…Trust Association [1992] 3 SCC 1, the present appeal is dismissed being covered by the judgment passed by the learned predecessor Division Bench in IL & FS Energy Development Co. Ltd. (supra) and Cheminvest Ltd. v. CIT [2015] 61 taxmann.com 118/234 Taxman 761/378 ITR 33 (Delhi). 10. Accordingly, the appeal and application are dismissed. However, it is clarified that the order passed in the present appeal shall abide by the final decision of the Supreme Court in the SLP filed in the case of IL & FS Energy Development Co. Ltd. (supra). 23. As mentioned earlier, there is nothing on record to suggest that the assess…

Addi. CIT Spl. Range -6, New Delhi vs. Metro Institute of Medical Sciences Pvt. Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 6879/DEL/2019[2016-17]Status: DisposedITAT Delhi20 Sept 2022AY 2016-17

Bench: Shri N.K.Billaiya & Shri Kul Bharat[Assessment Year : 2016-17] Addl.Cit, Vs Metro Institute Of Medical Spl.Range-6, Sciences Pvt.Ltd., New Delhi-110002. 14, Metro Hospital & Heart Institute, Ring Road, Lajpat Nagar-Iv, New Delhi-110024. Pan-Aaacu4178N Appellant Respondent Appellant By Shri Jeetendra Chand, Sr.Dr Respondent By Shri Nirbhay Mehta, Adv. Date Of Hearing 05.09.2022 Date Of Pronouncement 20.09.2022

Section 143(3)Section 14ASection 2(24)(x)Section 36(1)(va)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “E” BENCH: NEW DELHI BEFORE SHRI N.K.BILLAIYA, ACCOUNTANT MEMBER & SHRI KUL BHARAT, JUDICIAL MEMBER [Assessment Year : 2016-17] Addl.CIT, vs Metro Institute of Medical Spl.Range-6, Sciences Pvt.Ltd., New Delhi-110002. 14, Metro Hospital & Heart Institute, Ring Road, Lajpat Nagar-IV, New Delhi-110024. PAN-AAACU4178N APPELLANT RESPONDENT Appellant by Shri Jeetendra Chand, Sr.DR Respondent by Shri Nirbhay Mehta, Adv. Date of Hearing 05.09.2022 Date of Pronouncement 20.09.2022 ORDER PER KUL BHARAT, JM : This appeal filed by the Revenue for the assessment year 2016-17 is di…

DCIT, Circle- 7(1), New Delhi vs. Dabur India Ltd., New Delhi

In the result, all these appeals are allowed for statistical purposes

ITA 183/DEL/2018[2011-12]Status: DisposedITAT Delhi20 Sept 2022AY 2011-12
For Appellant: Shri Rohit Jain, AdvocateFor Respondent: Shri Mahesh Shah, CIT DR
Section 801BSection 92C

…nder: “133. After hearing both the sides, we find, the assessee has not received any exempt income during the impugned assessment year and, therefore, following the decisions of the Hon'ble Delhi High Court in the case of Cheminvest Ltd. vs. CIT reported in, 272 CTR 232, no disallowance u/s 14A can be made. Therefore, in absence of any exempt income earned by the assessee for the 32 ITA No.7154 /Del./2017 ITA No.7253/Del./2017 ITA No.7431 /Del./2017 ITA No.183/Del./2018 impugned assessment year no disallowance u/s 14A could have been made. The ground raised by the Revenue is, therefore the dismissed. This issue…

DCIT, Circle-7(1), New Delhi vs. Dabur India Ltd., New Delhi

In the result, all these appeals are allowed for statistical purposes

ITA 7431/DEL/2017[2010-11]Status: DisposedITAT Delhi20 Sept 2022AY 2010-11
For Appellant: Shri Rohit Jain, AdvocateFor Respondent: Shri Mahesh Shah, CIT DR
Section 801BSection 92C

…nder: “133. After hearing both the sides, we find, the assessee has not received any exempt income during the impugned assessment year and, therefore, following the decisions of the Hon'ble Delhi High Court in the case of Cheminvest Ltd. vs. CIT reported in, 272 CTR 232, no disallowance u/s 14A can be made. Therefore, in absence of any exempt income earned by the assessee for the 32 ITA No.7154 /Del./2017 ITA No.7253/Del./2017 ITA No.7431 /Del./2017 ITA No.183/Del./2018 impugned assessment year no disallowance u/s 14A could have been made. The ground raised by the Revenue is, therefore the dismissed. This issue…

Dabur India Ltd., New Delhi vs. DCIT, Circle-7(1), New Delhi

In the result, all these appeals are allowed for statistical purposes

ITA 7253/DEL/2017[2011-12]Status: DisposedITAT Delhi20 Sept 2022AY 2011-12
For Appellant: Shri Rohit Jain, AdvocateFor Respondent: Shri Mahesh Shah, CIT DR
Section 801BSection 92C

…nder: “133. After hearing both the sides, we find, the assessee has not received any exempt income during the impugned assessment year and, therefore, following the decisions of the Hon'ble Delhi High Court in the case of Cheminvest Ltd. vs. CIT reported in, 272 CTR 232, no disallowance u/s 14A can be made. Therefore, in absence of any exempt income earned by the assessee for the 32 ITA No.7154 /Del./2017 ITA No.7253/Del./2017 ITA No.7431 /Del./2017 ITA No.183/Del./2018 impugned assessment year no disallowance u/s 14A could have been made. The ground raised by the Revenue is, therefore the dismissed. This issue…

Dabur India Ltd., New Delhi vs. DCIT, Circle- 7(1), New Delhi

In the result, all these appeals are allowed for statistical purposes

ITA 7154/DEL/2017[2010-11]Status: DisposedITAT Delhi20 Sept 2022AY 2010-11
For Appellant: Shri Rohit Jain, AdvocateFor Respondent: Shri Mahesh Shah, CIT DR
Section 801BSection 92C

…nder: “133. After hearing both the sides, we find, the assessee has not received any exempt income during the impugned assessment year and, therefore, following the decisions of the Hon'ble Delhi High Court in the case of Cheminvest Ltd. vs. CIT reported in, 272 CTR 232, no disallowance u/s 14A can be made. Therefore, in absence of any exempt income earned by the assessee for the 32 ITA No.7154 /Del./2017 ITA No.7253/Del./2017 ITA No.7431 /Del./2017 ITA No.183/Del./2018 impugned assessment year no disallowance u/s 14A could have been made. The ground raised by the Revenue is, therefore the dismissed. This issue…

DCIT, Central Circle-26, New Delhi vs. Oriental Tollways Pvt. Ltd., New Delhi

In the result, the appeal of the Revenue in ITA No

ITA 8492/DEL/2019[2014-15]Status: DisposedITAT Delhi19 Sept 2022AY 2014-15

Bench: Shri N.K. Billaiya & Shri Anubhav Sharma

For Appellant: Shri K.V.S.R. Krishna, CAFor Respondent: Shri Jeetender Chand, Sr. DR
Section 14A

…peal No. 1260 of 2018 order dated 13.11.2018 has held that when no taxable income is earned, corresponding expenditure could not be worked out for disallowance. 10. Similar view was taken by the Hon'ble Delhi High Court in the case of Cheminvest Ltd Vs. CIT 61 Taxmann.com 118. Respectfully following the judicial decisions cited hereinabove, we decline to interfere with the findings of the CIT(A). Accordingly, Ground of appeal raised by the Revenue is dismissed. 11. In the result, the appeal of the Revenue in ITA No. 8492/DEL/2019 is dismissed. The order is pronounced in the open court on 19.09.2022. [ANUBHA…

DCIT Circle-27(1), New Delhi vs. Uem India Pvt. Ltd., Delhi

In the result, appeal of the Revenue is dismissed

ITA 6506/DEL/2019[2016-17]Status: DisposedITAT Delhi19 Sept 2022AY 2016-17

Bench: Shri G. S. Pannua N D Shri Challa Nagendra Prasad

For Appellant: C. AFor Respondent: Sr. D. R
Section 14A

…unsel for the assessee submits that during the assessment year the assessee did not receive any exempt income and the ld. CIT (Appeals) deleted the disallowance, following the decision of the Hon’ble Delhi High Court in the case of Cheminvest Limited Vs. CIT (378 ITR 33). The ld. Counsel further submits that in a recent decision, the jurisdictional High Court in the case of PCIT Vs. Eros Infrastructure (India) Ltd. In ITA. 204/Del/2022 dated 20.07.2022 held that the Amendment brought in by the Finance Act, 2022 to the provisions of section 14A of the Act clarifying even if there is no exempt income the provisions…