How many judgments cite Cheminvest Ltd. v. CIT?

1,569 judgments on BharatTax cite Cheminvest Ltd. v. CIT (378 ITR 33), spanning 2015 to 2026.

Which sections of the Income Tax Act does Cheminvest Ltd. v. CIT come up under?

It is most often cited in judgments turning on Section 14A, Section 143(3), Section 8D, Section 115JB, Section 250, Section 1961.

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 367,368 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 14A Section 143(3)Section 8D Section 115JB Section 250 Section 1961 Section 37(1)Section 143(2)

Read the full judgment

Issues it is cited on

disallowance u/s 14a disallowance under section 14a section 14a section 36(1)(iii)section 115jb revenue expenditure section 37(1)section 37 section 36 previous year scrutiny assessment section 115

Judgments citing Cheminvest Ltd. v. CIT

DCIT 14(3)(2), Mumbai vs. Sundaram Multicap Ltd, Mumbai

In the result, the appeal of Revenue is dismissed and CO of assessee is allowed

ITA 6269/MUM/2017[2013-14]Status: DisposedITAT Mumbai15 Apr 2019AY 2013-14

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am

For Appellant: Shri Chaudhary Arun Kumar SinghFor Respondent: Shri Anuj Kisnadwala, AR

Section 10(34)Section 143(3)Section 14A

…taxmann 130(Guj) and the Allahabad High Court in the case of CIT vs Shivam Motors (P) Ltd. (ITA No. 88/2014) have all held that section 14A cannot be invoked when no exempt income was earned. The Hon'ble Delhi High Court in the case of Cheminvest Ltd. vs. CIT 378 ITR 33 (Del) had also held as under: 23. In the context of the facts enumerated hereinbefore the Court answers the question framed by holding that the ITAs No. 6269/Mum/2017 & Co No. 128/Mum/2019 expression 'does not form pail of the total income" in Section 14A of the envisages that there should be an actual receipt of income, which is not includible…

DCIT vs. M/S Kemwell Pvt. Ltd

In the result, this appeal of Revenue is dismissed

ITA 210/BANG/2014[2009-10]Status: DisposedITAT Bangalore12 Apr 2019AY 2009-10

Bench: Shri N.V. Vasudevan & Shri Jason P. Boaz

For Appellant: Shri B.R. Renuka Prasad, AdvocateFor Respondent: Shri R.N. Siddappaji, Addl.CIT

Section 143(3)Section 43ASection 43A(1)

…ly the assessee has not earned any exempted income. Now it is settled position of law that whenever assessee did not earn any exempt income, no disallowance could be made u/s. 14A of the Act. The Hon’ble Delhi High Court in the case of Cheminvest Ltd. v. CIT, 378 ITR 33 (Del) has categorically held that section 14A envisages that there should be actual receipt of income which was not includible in the total income during the relevant previous year for the purpose of disallowing any expenditure in relation to the said income. Wherever there is no exempt income includible in the total income of the assessee, the pr…

M/S Kemwell Pvt. Ltd vs. ACIT

In the result, this appeal of Revenue is dismissed

ITA 209/BANG/2014[2009-10]Status: DisposedITAT Bangalore12 Apr 2019AY 2009-10

Bench: Shri N.V. Vasudevan & Shri Jason P. Boaz

For Appellant: Shri B.R. Renuka Prasad, AdvocateFor Respondent: Shri R.N. Siddappaji, Addl.CIT

Section 143(3)Section 43ASection 43A(1)

DCIT, New Delhi vs. M/S. Vipul Ltd., New Delhi

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

ITA 5145/DEL/2015[2011-12]Status: DisposedITAT Delhi05 Apr 2019AY 2011-12

Bench: Shri Amit Shukla & Shri Prashant Maharishivipul Ltd, Vs. Acit, Regus Rectangle, Level-4, Range-7, Rectangle-1, D-4, Commercial New Delhi Complex, Saket, New Delhi Pan: Aaaca5396C (Appellant) (Respondent) Dcit, Vs. Vipul Ltd, Circle-26(2), Regus Rectangle, Level-4, New Delhi Rectangle-1, D-4, Commercial Complex, Saket, New Delhi Pan: Aaaca5396C (Appellant) (Respondent)

For Appellant: Shri Rajesh Arora, CAFor Respondent: Shri K. Hauthang, Sr. DR

Section 115JSection 139Section 14Section 143Section 14ASection 41

…. In absence of any exempt income earned by the assessee, no disallowance can be made u/s 14 A of the income tax act as held by the honourable Delhi High Court in case of Cheminvest vs CIT [2015] 61 taxmann.com 118 (Delhi)/[2015] 234 Taxman 761 (Delhi)/[2015] 378 ITR 33 (Delhi)/[2015] 281 CTR 447 (Delhi). Therefore, respectfully Vipul Ltd Vs ACIT ITA No. 4757/Del/2015 & 5145/Del/2015 (Assessment Year: 2011-12) following the decision of the honourable Delhi High Court no disallowance can be made u/s 14 A of the income tax act in case of the assessee wherein it has not earned any exempt income. Accordingly the ord…

Asst CIT 6(2)(2), Mumbai vs. Essar House Ltd, Mumbai

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

ITA 6980/MUM/2016[2012-13]Status: DisposedITAT Mumbai04 Apr 2019AY 2012-13

Bench: Shri Mahavir Singh & Shri Rajesh Kumarassessment Year: 2012-13

For Appellant: Shri Anuj Kisnadwala, A.RFor Respondent: Shri R. Manjunatha Swamy, D.R

Section 14A

…of 2016) dated 13.10.2016 (Bombay High Court) ii) Pr. CIT v. M/s Rivian International P. Ltd (ITA No 693 of 2015) dated 21.11.2017 (Bombay High Court) iii) M/s Redington India Ltd v. Addl. CIT (ITA No: 520 of 2016) dated 23.12.2016 iv) Cheminvest Ltd. v. CIT [281 CTR 447 (Del)] v) CIT v. Shivam Motors (P) Ltd. [272 CTR 277 (All)] vi) CIT v. Corrtech Energy (P) Ltd. [272 CTR 262 (Guj)] vii) CIT v. Lakhani Marketing Incl. [272 CTR 265 (P&H)] viii) CIT v. Holcim India (P) Ltd. (272 CTR 282 (Del)] ix) CIT v. Winsome Textile Industries Ltd. (319 ITR 204 P&H)” The Ld. A.R. prayed before the Bench that in view of the r…

Patel Engineering Ltd( Successor of Patel Realty India Limited), Mumbai vs. DCIT CC 3(4), Mumbai

The appeal of the assessee is allowed for statistical purposes in terms of our aforesaid observations

ITA 1687/MUM/2018[2012-13]Status: DisposedITAT Mumbai03 Apr 2019AY 2012-13

Bench: Shri Ravish Sood & Shri N.K. Pradhanita Nos.1687 & 1688/Mum/2018 (Assessment Years: 2012 -13 & 2013 -14) Patel Engineering Ltd. Dcit, Cc-3(4) (Successor Of Patel Realty India Room No. 1915 Ltd.), Patel Estate Road, Vs. 19Th Floor Air India Buildig, Jogeshwari (West), Nariman Point, Mumbai - 400102 Mumbai – 400021. Pan – Aaecp2373A (Appellant) (Respondent)

For Appellant: Shri Mayur Kisnadwala, A.RFor Respondent: Shri Abi Rama Kartikiyan, D.R

Section 143(2)Section 143(3)Section 14ASection 234B

…ny exempt income during the year under consideration, therefore, no disallowance under Sec.14A could have been made in its hands. Our aforesaid view is fortified by the judgments of the Hon‟ble High Court of Delhi in the case of Cheminvest Ltd. Vs. CIT (2015) 378 ITR 33 (Delhi) and CIT Vs. Holicum India (P) Ltd. (2015) 57 taxmann.com28 (Del). Further, we find that the Hon‟ble High Court of Delhi had recently in the case of PCIT, New Delhi vs. McDonald India (P) Ltd. (2019) 101 taxmann.com 86 (Delhi) had upheld the order of the Tribunal which had deleted the disallowance made by the A.O under Sec. 14A for the reas…

ACIT, New Delhi vs. M/S. R.J. Corp Ltd., New Delhi

In the result, ITA.No.3857/Del

ITA 3855/DEL/2015[2008-09]Status: PendingITAT Delhi02 Apr 2019AY 2008-09

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

For Respondent: Ms. Pranita M. Biswal, CIT-D.R

Section 132Section 14ASection 153ASection 154

…e departmental appeal because of low tax effect. It is well settled law that if the assessee did not earn any exempt income, no disallowance under section 14A could be made. We rely upon the Judgment of Hon’ble Delhi High Court in the case of Cheminvest Ltd., 378 ITR 33 (Del.). No finding of fact have been recorded by the Ld. CIT(A) on the same. Therefore, this issue also requires re-consideration at the level of the Ld. CIT(A). We may also note here that since we have admitted additional ground which is purely legal in nature and directed the Ld. CIT(A) to decide the same as per Law, therefore, the issue on meri…

Deputy Commissioner of Income Tax Central Circle-1(4), Mumbai vs. D.B.Hospitality Private Limited, Mumbai

In the result, the appeal of Revenue is dismissed

ITA 4658/MUM/2017[2012-13]Status: DisposedITAT Mumbai01 Apr 2019AY 2012-13

Bench: Sri Mahavir Singh, Jm & Sri Manoj Kumar Aggarwal, Am

For Appellant: Shri Abirama Karthikeyan, DRFor Respondent: Shri V.R. Gajaria, AR

Section 143(3)Section 14A

…t, Nagpur Bench in the case of Pr. CIT vs. Ballarpur Industries Limited in Income Tax Appeal No. 51 of 2016, wherein this issue has been considered and finally following the judgment of Hon’ble Delhi High Court in the case of Cheminvest Limited vs. CIT (2015) 378 ITR 33 (Delhi) held as under: - ITAs No. 4658/Mum/2017 “On hearing the learned Counsel for the Department and on a perusal of the impugned orders, it appears that both the Authorities have recorded a clear finding of fact that there was no exempt income earned by the assessee. While holding so, the Authorities relied on the judgment of the Delhi High C…

Deputy Commissioner of Income Tax Circle-1(1)(2), Bangalore vs. M/S Bydesign India Pvt Ltd, Bangalore

In the result, the appeal filed by the revenue is dismissed

ITA 269/BANG/2018[2013-14]Status: DisposedITAT Bangalore29 Mar 2019AY 2013-14

For Appellant: Shri Veerabasana Gouda, CAFor Respondent: Shri K.R. Narayana, JCIT (DR)

Section 14A

…ataka against the decision of Jurisdictional ITAT in the case of M/s Ambuthirtha Power Pvt. Ltd in ITA No.243/2016, dated: 07.07.2017 and an SLP before the Hon'ble Apex Court against the decision of Hon'ble High Court of Delhi in the case of M/s Chemvest Ltd (378 ITR 33 (Del)). 3. For these and such other grounds that may be urged at the time of hearing, it is humbly prayed that the order of the Ld. CIT (A) be reversed and that of the Assessing Officer be restored. 4. The appellant craves leave to add, to alter, to amend or delete any of the grounds that may be urged at the time of hearing of appeal.” Page 2 of 2…

DCIT (It) 1(1)(2), Mumbai vs. Antwerp Diamond Bank Nv., Mumbai

In the result, appeals filed by the Revenue are dismissed in terms indicated hereinabove"

ITA 678/MUM/2018[2013-14]Status: DisposedITAT Mumbai28 Mar 2019AY 2013-14

Bench: Shri Mahavir Singh, Jm & Shri G. Manjunatha, Am

Section 40Section 9

…the Income-tax Act, 1961 in case there is no exempt income is now well settled and one can refer to the following cases wherein the said proposition has been upheld: • ClT v/s. Delile Enterprises (ITA No 110 of 2009) (Born) • Cheminvest Ltd., v/s. CIT (2015) 378 ITR 33 (Delhi) • ACIT vs. Lafarge India Holding (P) Ltd., (2008)-(19 SOT 121) (Mum Trib) • CIT v/s Shivam Motors Pvt Ltd., (2015) 230 Taxman 63 (Allahabad) • CIT v/s. Corrtech Energy Pvt. Ltd.. (233 Taxman 130) (Gujarat) • ACIT v/s. Mr. M. Baskaran (ITA No.1717/Mds/2013) • CIT v/s.Lakhani Marketing Inc (2015) 226 Taxman 45 (P & H) • Huntsman Internationa…

Deepak Shantilal Parekh, Mumbai vs. Deputy Commissioner of Income Tax Circle 1(1)(2), Mumbai

In the result, assessee’s appeal stands allowed

ITA 6912/MUM/2017[2012-13]Status: DisposedITAT Mumbai28 Mar 2019AY 2012-13

Bench: Shri Shamim Yahya (Am) & Shri Amarjit Singh (Jm)

Section 14A

…THE INCOME TAX APPELLATE TRIBUNAL “D” Bench, Mumbai Before Shri Shamim Yahya (AM) & Shri Amarjit Singh (JM) I.T.A. No. 6912/Mum/2017 (Assessment Year 2012-13) Deepak Shantilal Parekh DCIT Circle 1(1)(2) Vs. Flat No. 4607, Imperial Aayakar Bhavan Tower North, BB Nakashe M.K. Road Marg, Tardeo Mumbai-400 020. Mumbai-400 034. PAN : AAOPP9668B (Appellant) (Respondent) Assessee by Shri Nitin Anjaria Department by Shri Durga Dutt Date of Hearing 29.1.2019 Date of Pronouncement 28.3.2019 O R D E R Per Shamim Yahya (AM) : This appeal by the assessee is directed against the order of learned CIT(A) dated 11.9.2017 a…

Asianet News Network P.Ltd, Mumbai vs. Asst CIT Cir 16(1), Mumbai

In the result, appeal filed by the assessee is allowed

ITA 7318/MUM/2016[2012-13]Status: DisposedITAT Mumbai28 Mar 2019AY 2012-13

Bench: Shri Mahavir Singh, Jm & Shri G. Manjunatha, Am M/S.Asianet News Network P. Ltd., Vs. Assistant Commissioner Of 2Nd Floor, B-Wing, Income Tax, Circle 16(1), Jay Chambers, Service Road Mumbai Vile Parle (East), Mumbai – 400 057 Pan/Gir No. Aahca3961A Appellant) .. Respondent) Assistant Commissioner Of Vs. M/S.Asianet News Network P. Ltd., 2Nd Floor, B-Wing, Income Tax, Circle 16(1), Mumbai Jay Chambers, Service Road Vile Parle (East), Mumbai – 400 057 Pan/Gir No. Aahca3961A Appellant) .. Respondent)

Section 143(3)Section 14ASection 194JSection 40Section 9

…t, Nagpur Bench in the case of Pr. CIT vs. Ballarpur Industries Limited in Income Tax Appeal No. 51 of 2016, wherein this issue has been considered and finally following the judgment of Hon'ble Delhi High Court in the case of Cheminvest Limited vs. CIT (2015) 378 ITR 33 (Delhi) held as under: - "On hearing the learned Counsel for the Department and on a perusal of the impugned orders, it appears that both the Authorities have recorded a clear finding of fact that there was no exempt income earned by the assessee. While holding so, the Authorities relied on the judgment of the Delhi High Court in Income Tax Appeal…

M/S. Religare Wealth Management Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee is allowed

ITA 1780/DEL/2016[2011-12]Status: DisposedITAT Delhi28 Mar 2019AY 2011-12

Bench: Shri Bhavnesh Saini & Shri O.P. Kantassessment Year: 2011-12 M/S. Religare Wealth Vs. Dcit, Management Ltd., Circle-21(1), C.R. Building, D3, P3B, District Centre, New Delhi Saket, New Delhi Pan :Aadcr5677C (Appellant) (Respondent) Appellant By S/Shri Rohit Jain, Adv. & Tejasvi Jain, Ca Respondent By Ms. Rinku Singh, Sr.Dr

Section 143(3)Section 28Section 37(1)

…o the disallowance under Section 14-A of the Income Tax Act. The ITAT here ruled that since no exempt income was earned during the year, disallowance was impermissible, relying upon the judgment of this Court in the case of ‘Cheminvest Ltd. Vs CIT-V1’, (2015) 378 ITR 33. For this reason, this question of law too does not arise. The third question urged is with respect to the disallowance under Section 40 (a) (ia) of the Act. Here the Revenue authorities, including the CIT (A), disallowed certain amounts contending that the failure to deduct tax at source from the amount paid to other entities authorized the disal…

Cosmos Industries Ltd., Ghaziabad vs. ITO, New Delhi

In the result appeals filed by assessee stands allowed for both the A

ITA 6346/DEL/2015[2012-13]Status: DisposedITAT Delhi28 Mar 2019AY 2012-13

Bench: Shri N.S. Saini & Smt. Beena A Pillaiay: 2011-12 & Ay: 2012-13

For Appellant: Sh. Rakesh Garg & Sh. Ankit Garg, CAsFor Respondent: Smt. Aastha Lakshmi, Sr.D.R

Section 14Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: ‘A’, NEW DELHI BEFORE SHRI N.S. SAINI, ACCOUNTANT MEMBER AND SMT. BEENA A PILLAI, JUDICIAL MEMBER AY: 2011-12 & AY: 2012-13 Cosmos Industries Ltd. Income Tax Officer C/o Garg R Kumar & vs. Ward 3(4) Associates New Delhi Chartered Accountants 7-Advocate Chamber Raj Nagar Dt. Centre Above Dominos Pizza Ghaziabad PAN: AAACC6682R (Appellant) (Respondent) Assessee by : Sh. Rakesh Garg & Sh. Ankit Garg, CAs. Department by : Smt. Aastha Lakshmi, Sr.D.R. Date of Hearing : 07/03/2019 Date of Pronouncement: 28/03/2019 ORDER PER BEENA A PILLAI, JUDICIAL MEMBER…

Cosmos Industries Ltd., Ghaziabad vs. ITO, New Delhi

In the result appeals filed by assessee stands allowed for both the A

ITA 6345/DEL/2015[2011-12]Status: DisposedITAT Delhi28 Mar 2019AY 2011-12

Bench: Shri N.S. Saini & Smt. Beena A Pillaiay: 2011-12 & Ay: 2012-13

For Appellant: Sh. Rakesh Garg & Sh. Ankit Garg, CAsFor Respondent: Smt. Aastha Lakshmi, Sr.D.R

Section 14Section 14A

The Deputy Commissioner of Income Tax, Circle-4(1), Visakhapatnam vs. Sarita Synthetics & Industries Limited, Rajam

In the result, appeal of the revenue is dismissed

ITA 489/VIZ/2018[2013-14]Status: DisposedITAT Visakhapatnam27 Mar 2019AY 2013-14

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.488 & 489/Viz/2018 (ननधधारण वर्ा/ Assessment Years: 2012-13 & 2013-2014 Respectively) Dy.Commissioner Of Income Tax, Vs. M/S Sarita Synthetics & Circle-4(1) Industries Ltd. Visakhapatnam D.No.11-8-120 Anthakapalli Village Srikakulam [Pan :Aadcs4025R] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Smt. Suman Malik, Dr प्रत्यधथी की ओर से/ Respondent By : None

For Appellant: Smt. Suman Malik, DRFor Respondent: None

Section 143(3)Section 14ASection 40

…आयकर अपीलीय अधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगाा राि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर धसंह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.488 & 489/Viz/2018 (ननधधारण वर्ा/ Assessment Years: 2012-13 & 2013-2014 respectively) Dy.Commissioner of Income Tax, Vs. M/s Sarita Synthetics & Circle-4(1) Industries Ltd. Visakhapatnam D.No.11-8-120 Anthakapalli Village Srikakulam [PAN :AADCS4025R] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की…

The Deputy Commissioner of Income Tax, Circle-4(1), Visakhapatnam vs. Sarita Synthetics & Industries Limited, Srikakulam

In the result, appeal of the revenue is dismissed

ITA 488/VIZ/2018[2012-13]Status: DisposedITAT Visakhapatnam27 Mar 2019AY 2012-13

For Appellant: Smt. Suman Malik, DRFor Respondent: None

Section 143(3)Section 14ASection 40

DCIT, Circle-3(2), Hyderabad vs. Soma Infrastructure Private Limited, Hyderabad

In the result, both the appeals of the assessee and revenue are dismissed

ITA 161/HYD/2017[2012-13]Status: DisposedITAT Hyderabad27 Mar 2019AY 2012-13

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmanassessment Year: 2012-13 Dy. Commissioner Of Vs. Soma Infrastructure Pvt. Income-Tax, Circle – 3(2), Ltd., Hyderabad. Hyd. Pan – Aamcs0598Q Appellant Respondent Assessment Year: 2012-13 Soma Infrastructure Pvt. Vs. Dy. Commissioner Of Ltd., Hyderabad. Income-Tax, Circle – 3(2), Hyd. Pan – Aamcs0598Q

For Appellant: Shri V. Raghavendra RaoFor Respondent: Smt. Nivedita Biswas

Section 143(3)Section 14ASection 36Section 36(1)(iii)

…nterest was incurred on the share capital invested and also assessee did not receive any dividend income. 6.2 Considered the rival submissions and perused the material on record. The Hon’ble Delhi High Court in the case of Cheminvest Ltd., reported in (2015) 378 ITR 33 (Del.) has held that section 14A will not apply where no exempt income is received or receivable during the relevant assessment year. Following the said decision, we find no infirmity in the order of CIT(A) in deleting the disallowance made by the AO u/s 14A of the Act. Accordingly, the ground raised by the revenue on this issue is dismissed. 7…

DCIT 3(3)(2), Mumbai vs. White Pearl Hotels & Investment Pvt. Ltd., Mumbai

In the result, appeal filed by the Revenue stands dismissed

ITA 5500/MUM/2017[2014-15]Status: DisposedITAT Mumbai27 Mar 2019AY 2014-15

Bench: Shri Shamim Yahya (Am) & Shri Amarjit Singh (Jm)

Section 14ASection 14A(3)Section 37Section 37(1)

…THE INCOME TAX APPELLATE TRIBUNAL “G” Bench, Mumbai Before Shri Shamim Yahya (AM) & Shri Amarjit Singh (JM) I.T.A. No. 5500/Mum/2017 (Assessment Year 2014-15) DCIT-3(3)(2) M/s. White Pearls Hotels Vs. Room No. 609 & Investment Pvt. Ltd. 6th Floor 4/27, 1st Floor Aayakar Bhavan Kamal Mansion M.K. Road Arthur Bunder Road Mumbai-400 020. Colaba, Mumbai-400 005. PAN : AAACW0011E (Appellant) (Respondent) Assessee by Shri Ishwar Prakash Rathi Department by Shri Ashish Kumar Date of Hearing 3.1.2019 Date of Pronouncement 27.3.2019 O R D E R Per Shamim Yahya (AM) :- This appeal by the Revenue is directed against…

Dy CIT, Visakhapatnam vs. Kotu Sarath Kumar`, Visakhapatnam

In the result, appeals filed by the assessees in ITA Nos

ITA 496/VIZ/2017[2012-13]Status: DisposedITAT Visakhapatnam20 Mar 2019AY 2012-13

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Ble

For Appellant: ShriG.V.N. Hari–AdvocateFor Respondent: ShriD.K. Sonawal–Sr.DR

Section 132Section 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL VISAKHAPATNAM BENCH, VISAKHAPATNAM BEFORE SHRI V. DURGA RAO, HON’BLE JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, HON’BLE ACCOUNTANT MEMBER ITA Nos. 493/VIZ/2017 (Asst. Year : 2013-14) AND C.O.No. 19/VIZ/2018 (Arising out of ITA No. 496/VIZ/2018) (Asst. Year : 2012-13) Kotu Sarat Kumar, vs. DCIT, Circle-1(1), Flat No. 111, D.No. 10-28-3, Visakhapatnam. C-Block, Facor Layout, Visakhapatnam. PAN No. AENPK 3335 H (Appellant) (Respondent) ITA Nos. 494/VIZ/2017 (Asst. Year : 2013-14) Smt. (Late) Kotu Anasuya vs. DCIT, Circle-1(1), L/R by KotuSarat Kumar, Visakhapatnam. Flat No. 111, D…