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.

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 33)

Moserbaer India Ltd., New Delhi vs. ACIT, New Delhi

Appeal is dismissed

ITA 6042/DEL/2012[2008-09]Status: DisposedITAT Delhi03 Oct 2018AY 2008-09

Bench: Shri N. K. Saini & Ms Suchitra Kamblemoserbaer India Ltd. Vs Assistant Commissioner Of Tax, 43-A, Okhla Indl Area, Income Tax Phase-Iii Circle 5(1) New Delhi-110020 New Delhi Aaam0322J (Respondent) (Appellant) Moserbaer India Ltd. Vs Assistant Commissioner Of Tax, 43-A, Okhla Indl Area, Income Tax Phase-Iii Circle 5(1) New Delhi-110020 New Delhi Aaam0322J (Respondent) (Appellant) Astt. Commissioner Of Income Tax Vs Moserbaer India Ltd. Circle 5(1) Tax, 43-A, Okhla Indl Area, New Delhi Phase-Iii New Delhi-110020 (Appellant) Aaam0322J (Respondent) Moserbaer India Ltd. Vs Dcit Tax, 43-A, Okhla Indl Area, Circle 17(1) Phase-Iii New Delhi New Delhi-110020 (Respondent) Aaam0322J (Appellant)

Section 10BSection 143Section 144CSection 14A

…t dividend income, the provisions of section 14A of the Act cannot be applied. In the present case, no exempt income has been earned by the assessee during the relevant Assessment Year. The Ld. AR relied upon the following decisions: • Cheminvest Ltd. Vs CIT: 378 ITR 33 (Delhi HC) • CIT vs Lakhani Marketing Inc.: 226 Taxman 45 (P&H HC) • CIT vs Chettinad Logistics (P.) Ltd.: 248 Taxman 55 (Madras HC) Accordingly, disallowance made by the assessing officer under the provisions of section 14A of the Act is unsustainable and calls for being deleted. 26. The Ld. DR relied upon the Assessment Order. 27. We have heard…

ACIT 3(1)(1), Mumbai vs. Bapa Real Estate P.Ltd, Mumbai

In the result, the appeal Revenue is dismissed

ITA 2724/MUM/2017[2011-12]Status: DisposedITAT Mumbai28 Sept 2018AY 2011-12

Bench: Sri Mahavir Singh, Jm & Sri Ramit Kochar, Am

For Appellant: Shri D.G. Pansari, DRFor Respondent: Shri Reepal G Tralshawala, AR

Section 1Section 115JSection 143(3)Section 14ASection 14A(2)

…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 earned by the assessee. While holding so, the Authorities relied on the judgment of the Delhi High Court in Income Tax Appeal No. 749/2014, which holds that the expression “does not form part of the total income” in Sect…

Essel Propack Ltd, Mumbai vs. Asst CIT RG 6(2)(2), Mumbai

In the result, the appeal is allowed

ITA 1397/MUM/2017[2007-08]Status: DisposedITAT Mumbai28 Sept 2018AY 2007-08

Bench: Shri Mahavir Singh () & Shri N.K. Pradhan () Assessment Year: 2007-08 Essel Propack Ltd. Top Asst. Commissioner Of Floor, Times Tower, Vs. Income Tax, Range- Kamala City, Senapati 6(2)(2), Bapat Marg, Lower Parel, Aayakarbhavan Mumbai-400013. Mumbai-400020. Pan No. Aaace1568L Appellant Respondent Assessee By : Mr. Niraj Sheth, Ar Revenue By : Mr. D.W. Pansari, Dr Date Of Hearing : 25/09/2018 Date Of Pronouncement : 28/09/2018

For Appellant: Mr. Niraj Sheth, ARFor Respondent: Mr. D.W. Pansari, DR

Section 143(3)Section 145ASection 14A

…for. On the other hand, the Ld. DR supports the order passed by the Ld. CIT(A). 6. We have heard the rival submissions and perused the relevant materials on record. In view of the decision of the Hon’ble Delhi High Court in the case of Cheminvest Ltd. v. CIT 378 ITR 33, no expenses can be disallowed u/s 14A as the assessee has not earned any exempt income. Same view has been taken by the Hon’ble Bombay High Court in the case of Pr. CIT v. Ballarpur Industries Ltd. (ITA No. 51 of 2016). We, therefore, deleted the disallowance of Rs.7,70,160/- sustained by the Ld. CIT(A). Thus, the 1st ground of appeal is allowed.…

ACIT 2(1)(2), Mumbai vs. Tml Drivelines Ltd, Mumbai

In the result, the appeal of assessee in ITA No

ITA 1160/MUM/2017[2011-12]Status: DisposedITAT Mumbai28 Sept 2018AY 2011-12

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

For Appellant: Shri Srihari M. Iyer, ARFor Respondent: Shri DG Pansari, DR

Section 143(3)Section 234C

…, 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 Appea…

ACIT 2(1)(2), Mumbai vs. Tml Drivelines Ltd, Mumbai

In the result, the appeal of assessee in ITA No

ITA 1137/MUM/2017[2012-13]Status: DisposedITAT Mumbai28 Sept 2018AY 2012-13

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

For Appellant: Shri Srihari M. Iyer, ARFor Respondent: Shri DG Pansari, DR

Section 143(3)Section 234C

…, 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 Appea…

Tml Drivelines Ltd, Mumbai vs. Asst CIT 2(1)(2), Mumbai

In the result, the appeal of assessee in ITA No

ITA 1036/MUM/2017[2012-13]Status: DisposedITAT Mumbai28 Sept 2018AY 2012-13

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

For Appellant: Shri Srihari M. Iyer, ARFor Respondent: Shri DG Pansari, DR

Section 143(3)Section 234C

…, 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 Appea…

Deputy Commissioner of Income Tax Circle-1(1)(1), Bangalore vs. M/S A S K Brothers Ltd, Bangalore

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

ITA 868/BANG/2018[2002-03]Status: DisposedITAT Bangalore28 Sept 2018AY 2002-03

For Appellant: Shri V. Srinivasan, AdvocateFor Respondent: Dr. P.V. Pradeep Kumar, Addl. CIT (DR)

Section 14A

…been given by ld. CIT(A) in para no. 5 of both these orders that there is no exempt income during the relevant year. He submitted that as per the judgement of Hon’ble Delhi High Court rendered in the case of Cheminvest Pvt. Ltd. Vs. CIT as reported in (2015) 378 ITR 33(Delhi), it was held that no disallowance u/s. 14A can be made in a year in which no exempt income has been earned or received by the assessee. ITA Nos. 868 & 854/Bang/2018 Page 2 of 2 3. We have considered the rival submissions and in view of this categorical finding of CIT(A) in both the years that no exempt income has been earned by assessee in…

Deputy Commissioner of Income Tax Circle-1(1)(1), Bangalore vs. M/S A S K Brothers Ltd, Bangalore

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

ITA 854/BANG/2018[2004-05]Status: DisposedITAT Bangalore28 Sept 2018AY 2004-05

For Appellant: Shri V. Srinivasan, AdvocateFor Respondent: Dr. P.V. Pradeep Kumar, Addl. CIT (DR)

Section 14A

…been given by ld. CIT(A) in para no. 5 of both these orders that there is no exempt income during the relevant year. He submitted that as per the judgement of Hon’ble Delhi High Court rendered in the case of Cheminvest Pvt. Ltd. Vs. CIT as reported in (2015) 378 ITR 33(Delhi), it was held that no disallowance u/s. 14A can be made in a year in which no exempt income has been earned or received by the assessee. ITA Nos. 868 & 854/Bang/2018 Page 2 of 2 3. We have considered the rival submissions and in view of this categorical finding of CIT(A) in both the years that no exempt income has been earned by assessee in…

Zoetis Pharmaceuticals Research P. Ltd, Mumbai vs. ACIT 11(3)(2), Mumbai

In the result, the appeal of the assessee is allowed

ITA 3715/MUM/2018[2014-15]Status: DisposedITAT Mumbai26 Sept 2018AY 2014-15

Bench: Shri Mahavir Singh & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.3715/Mum/2018 (नििाारण वर्ा / Assessment Year : 2014-15) बिाम/ Zoetis Pharmaceutical Acit 11(3)(2) Research P. Ltd., Mumbai 31, Level-3, V. Kalpataru Synergy, Opp. Grand Hyatt, Santacruz (E), Mumbai-400055 स्थायी ऱेखा सं./ Pan : Aadcp5293L (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee By: Shri. Siddharth Shah Revenue By : Shri. C.S. Sharma, Dr सुनवाई की तारीख /Date Of Hearing : 19.09.2018 घोषणा की तारीख /Date Of Pronouncement : 26.09.2018 आदेश / O R D E R Per Ramit Kochar: This Appeal, Filed By Assessee, Being Ita No. 3715/Mum/2018, Is Directed Against Appellate Order Dated 31.03.2018 Passed By Learned Commissioner Of Income Tax (Appeals)-18, Mumbai (Hereinafter Called “The Cit(A)”), For Assessment Year 2014-15, The Appellate Proceedings Had Arisen Before Learned Cit(A) From Assessment Order Dated 28.12.2016 Passed By Learned Assessing Officer (Hereinafter Called “The Ao”) U/S 143(3) Of The Income-Tax Act, 1961 (Hereinafter Called “The Act”) For Ay 2014-15. I.T.A. No.3715/Mum/2018

For Appellant: Shri. Siddharth ShahFor Respondent: Shri. C.S. Sharma, DR

Section 139(5)Section 143(3)Section 14ASection 251

…e has not earned any exempt income during the impugned assessment year under consideration . It is submitted that keeping in view ratio of 7 I.T.A. No.3715/Mum/2018 decision of Hon’ble Delhi High Court in the case of Cheminvest Ltd.v. CIT reported in (2015) 378 ITR 33(Del) , decision of Hon’ble Madras High Court in the case CIT v. Chettinad Logistics Private Limited (2017) 248 taxman 55(Mad. HC) and decision of Hon’ble Bombay High Court in the case of Pr. CIT v. Ballarpur Industries Limited in ITA no. 51 of 2016 dated 13.10.2016, the additions as were made by the authorities below of Rs. 3,67,78,220/- need to b…

DCIT Cen Cir 5(1), Mumbai vs. Anand Rathi Finanical Services Ltd, Mumbai

In the result, appeals of the Revenue are dismissed and appeal of the assessee is partly allowed as indicated above

ITA 958/MUM/2017[2014-15]Status: DisposedITAT Mumbai26 Sept 2018AY 2014-15

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

For Appellant: Shri Vijay Mehta &For Respondent: Shri R.P. Meena &

Section 132Section 143Section 14ASection 153Section 153A

…that only those investments which yielded dividend income shall be considered for the purpose of computing the disallowance under Rule 8D (2)(ii) and 8D (2)(iii) as per the ratio of Judgment of Hon'ble Delhi High Court in the case of Cheminvest Limited v CIT [378 ITR 33]. 12. Ld. DR vehemently supported the orders of the Assessing Officer and the Ld. Counsel for the assessee placed reliance on the orders of the Ld.CIT(A). 13. We have heard the rival submissions, perused the orders of the authorities below. We do not find any infirmity in the order passed by the Ld.CIT(A) in holding that only those investments w…

DCIT Cen Cir 5(1), Mumbai vs. Anand Rathi Finanical Services Ltd, Mumbai

In the result, appeals of the Revenue are dismissed and appeal of the assessee is partly allowed as indicated above

ITA 957/MUM/2017[2013-14]Status: DisposedITAT Mumbai26 Sept 2018AY 2013-14

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

For Appellant: Shri Vijay Mehta &For Respondent: Shri R.P. Meena &

Section 132Section 143Section 14ASection 153Section 153A

…that only those investments which yielded dividend income shall be considered for the purpose of computing the disallowance under Rule 8D (2)(ii) and 8D (2)(iii) as per the ratio of Judgment of Hon'ble Delhi High Court in the case of Cheminvest Limited v CIT [378 ITR 33]. 12. Ld. DR vehemently supported the orders of the Assessing Officer and the Ld. Counsel for the assessee placed reliance on the orders of the Ld.CIT(A). 13. We have heard the rival submissions, perused the orders of the authorities below. We do not find any infirmity in the order passed by the Ld.CIT(A) in holding that only those investments w…

DCIT Cen Cir 5(1), Mumbai vs. Anand Rathi Finanical Services Ltd, Mumbai

In the result, appeals of the Revenue are dismissed and appeal of the assessee is partly allowed as indicated above

ITA 956/MUM/2017[2012-13]Status: DisposedITAT Mumbai26 Sept 2018AY 2012-13

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

For Appellant: Shri Vijay Mehta &For Respondent: Shri R.P. Meena &

Section 132Section 143Section 14ASection 153Section 153A

…that only those investments which yielded dividend income shall be considered for the purpose of computing the disallowance under Rule 8D (2)(ii) and 8D (2)(iii) as per the ratio of Judgment of Hon'ble Delhi High Court in the case of Cheminvest Limited v CIT [378 ITR 33]. 12. Ld. DR vehemently supported the orders of the Assessing Officer and the Ld. Counsel for the assessee placed reliance on the orders of the Ld.CIT(A). 13. We have heard the rival submissions, perused the orders of the authorities below. We do not find any infirmity in the order passed by the Ld.CIT(A) in holding that only those investments w…

DCIT Cen Cir 5(1), Mumbai vs. Anand Rathi Finanical Services Ltd, Mumbai

In the result, appeals of the Revenue are dismissed and appeal of the assessee is partly allowed as indicated above

ITA 955/MUM/2017[2011-12]Status: DisposedITAT Mumbai26 Sept 2018AY 2011-12

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

For Appellant: Shri Vijay Mehta &For Respondent: Shri R.P. Meena &

Section 132Section 143Section 14ASection 153Section 153A

…that only those investments which yielded dividend income shall be considered for the purpose of computing the disallowance under Rule 8D (2)(ii) and 8D (2)(iii) as per the ratio of Judgment of Hon'ble Delhi High Court in the case of Cheminvest Limited v CIT [378 ITR 33]. 12. Ld. DR vehemently supported the orders of the Assessing Officer and the Ld. Counsel for the assessee placed reliance on the orders of the Ld.CIT(A). 13. We have heard the rival submissions, perused the orders of the authorities below. We do not find any infirmity in the order passed by the Ld.CIT(A) in holding that only those investments w…

DCIT Cen Cir 5(1), Mumbai vs. Anand Rathi Finanical Services Ltd, Mumbai

In the result, appeals of the Revenue are dismissed and appeal of the assessee is partly allowed as indicated above

ITA 954/MUM/2017[2010-11]Status: DisposedITAT Mumbai26 Sept 2018AY 2010-11

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

For Appellant: Shri Vijay Mehta &For Respondent: Shri R.P. Meena &

Section 132Section 143Section 14ASection 153Section 153A

…that only those investments which yielded dividend income shall be considered for the purpose of computing the disallowance under Rule 8D (2)(ii) and 8D (2)(iii) as per the ratio of Judgment of Hon'ble Delhi High Court in the case of Cheminvest Limited v CIT [378 ITR 33]. 12. Ld. DR vehemently supported the orders of the Assessing Officer and the Ld. Counsel for the assessee placed reliance on the orders of the Ld.CIT(A). 13. We have heard the rival submissions, perused the orders of the authorities below. We do not find any infirmity in the order passed by the Ld.CIT(A) in holding that only those investments w…

DCIT Cen Cir 5(1), Mumbai vs. Anand Rathi Finanical Services Ltd, Mumbai

In the result, appeals of the Revenue are dismissed and appeal of the assessee is partly allowed as indicated above

ITA 952/MUM/2017[2008-09]Status: DisposedITAT Mumbai26 Sept 2018AY 2008-09

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

For Appellant: Shri Vijay Mehta &For Respondent: Shri R.P. Meena &

Section 132Section 143Section 14ASection 153Section 153A

…that only those investments which yielded dividend income shall be considered for the purpose of computing the disallowance under Rule 8D (2)(ii) and 8D (2)(iii) as per the ratio of Judgment of Hon'ble Delhi High Court in the case of Cheminvest Limited v CIT [378 ITR 33]. 12. Ld. DR vehemently supported the orders of the Assessing Officer and the Ld. Counsel for the assessee placed reliance on the orders of the Ld.CIT(A). 13. We have heard the rival submissions, perused the orders of the authorities below. We do not find any infirmity in the order passed by the Ld.CIT(A) in holding that only those investments w…

Anand Rathi Financial Services Ltd, Mumbai vs. DCIT Cen Cir 5(1), Mumbai

In the result, appeals of the Revenue are dismissed and appeal of the assessee is partly allowed as indicated above

ITA 843/MUM/2017[2013-14]Status: DisposedITAT Mumbai26 Sept 2018AY 2013-14

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Ble

For Appellant: Shri Vijay Mehta &For Respondent: Shri R.P. Meena &

Section 132Section 143Section 14ASection 153Section 153A

…that only those investments which yielded dividend income shall be considered for the purpose of computing the disallowance under Rule 8D (2)(ii) and 8D (2)(iii) as per the ratio of Judgment of Hon'ble Delhi High Court in the case of Cheminvest Limited v CIT [378 ITR 33]. 12. Ld. DR vehemently supported the orders of the Assessing Officer and the Ld. Counsel for the assessee placed reliance on the orders of the Ld.CIT(A). 13. We have heard the rival submissions, perused the orders of the authorities below. We do not find any infirmity in the order passed by the Ld.CIT(A) in holding that only those investments w…

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

In the result, appeal filed by the assessee is partly allowed

ITA 1332/MUM/2017[2012-13]Status: DisposedITAT Mumbai19 Sept 2018AY 2012-13

Bench: S/Shri B.R.Baskaran (Am) & Amarjit Singh (Jm)

Section 143(3)Section 144Section 144C(5)Section 92

…of the Act does not arise. He submitted that identical issue was considered by the Coordinate Bench in assessee’s own case in A.Y. 2009-10 (supra) and the Tribunal, by following the decision of Hon'ble Delhi High Court rendered in the case of Cheminvest Ltd. (281 CTR 447), has held that no disallowance u/s. 14A is required as the assessee did not earn any exempt income. Since the facts are identical in this year also, by following the above said decision of Hon’ble Delhi High Court, we direct the Assessing Officer to delete the disallowance u/s. 14A of the Act, while computing total income under normal provisions…

DCIT, New Delhi vs. M/S Jetair Pvt. Ltd., New Delhi

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

ITA 6884/DEL/2015[2012-13]Status: DisposedITAT Delhi19 Sept 2018AY 2012-13

Bench: Shri N.K. Billaiya & Shri N.K. Choudhary

For Appellant: Shri Vijay Mehta, CAFor Respondent: Ms. Asima Neb, Sr. DR

…is that there is no exempt income earned by the assessee during the year under consideration. The Special bench decision on which the Assessing Officer relied for making the disallowance has been reversed by the Hon'ble High Court of Delhi in Cheminvest Ltd. 281 CTR 447. The Hon'ble High Court of Gujarat in the case of Corrtech Energy [P] Ltd. 272 CTR 262 and the Hon'ble Allahabad High Court in the case of Shivam Motors Pvt. Ltd [All] 272 CTR 277 have categorically held that if there is no exempt income earned by the assessee during the year, there cannot be any disallowance u/s 14A r.w.r 8D of the Rules. Respec…

DCIT, New Delhi vs. M/S. Jetair (P) Ltd., New Delhi

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

ITA 2713/DEL/2015[2011-12]Status: DisposedITAT Delhi19 Sept 2018AY 2011-12

Bench: Shri N.K. Billaiya & Shri N.K. Choudhary

For Appellant: Shri Vijay Mehta, CAFor Respondent: Ms. Asima Neb, Sr. DR

…is that there is no exempt income earned by the assessee during the year under consideration. The Special bench decision on which the Assessing Officer relied for making the disallowance has been reversed by the Hon'ble High Court of Delhi in Cheminvest Ltd. 281 CTR 447. The Hon'ble High Court of Gujarat in the case of Corrtech Energy [P] Ltd. 272 CTR 262 and the Hon'ble Allahabad High Court in the case of Shivam Motors Pvt. Ltd [All] 272 CTR 277 have categorically held that if there is no exempt income earned by the assessee during the year, there cannot be any disallowance u/s 14A r.w.r 8D of the Rules. Respec…

DCIT, New Delhi vs. M/S. Jetair (P) Ltd., New Delhi

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

ITA 2712/DEL/2015[2010-11]Status: DisposedITAT Delhi19 Sept 2018AY 2010-11

Bench: Shri N.K. Billaiya & Shri N.K. Choudhary

For Appellant: Shri Vijay Mehta, CAFor Respondent: Ms. Asima Neb, Sr. DR

…is that there is no exempt income earned by the assessee during the year under consideration. The Special bench decision on which the Assessing Officer relied for making the disallowance has been reversed by the Hon'ble High Court of Delhi in Cheminvest Ltd. 281 CTR 447. The Hon'ble High Court of Gujarat in the case of Corrtech Energy [P] Ltd. 272 CTR 262 and the Hon'ble Allahabad High Court in the case of Shivam Motors Pvt. Ltd [All] 272 CTR 277 have categorically held that if there is no exempt income earned by the assessee during the year, there cannot be any disallowance u/s 14A r.w.r 8D of the Rules. Respec…

Cheminvest Ltd. v. CIT

What is Cheminvest Ltd. v. CIT authority for?

Also referred to as

Also reported as

Sections most often in play

Issues it is cited on

Judgments citing Cheminvest Ltd. v. CIT

Moserbaer India Ltd., New Delhi vs. ACIT, New Delhi

ACIT 3(1)(1), Mumbai vs. Bapa Real Estate P.Ltd, Mumbai

Essel Propack Ltd, Mumbai vs. Asst CIT RG 6(2)(2), Mumbai

ACIT 2(1)(2), Mumbai vs. Tml Drivelines Ltd, Mumbai

ACIT 2(1)(2), Mumbai vs. Tml Drivelines Ltd, Mumbai

Tml Drivelines Ltd, Mumbai vs. Asst CIT 2(1)(2), Mumbai

Deputy Commissioner of Income Tax Circle-1(1)(1), Bangalore vs. M/S A S K Brothers Ltd, Bangalore

Deputy Commissioner of Income Tax Circle-1(1)(1), Bangalore vs. M/S A S K Brothers Ltd, Bangalore

Zoetis Pharmaceuticals Research P. Ltd, Mumbai vs. ACIT 11(3)(2), Mumbai

DCIT Cen Cir 5(1), Mumbai vs. Anand Rathi Finanical Services Ltd, Mumbai

DCIT Cen Cir 5(1), Mumbai vs. Anand Rathi Finanical Services Ltd, Mumbai

DCIT Cen Cir 5(1), Mumbai vs. Anand Rathi Finanical Services Ltd, Mumbai

DCIT Cen Cir 5(1), Mumbai vs. Anand Rathi Finanical Services Ltd, Mumbai

DCIT Cen Cir 5(1), Mumbai vs. Anand Rathi Finanical Services Ltd, Mumbai

DCIT Cen Cir 5(1), Mumbai vs. Anand Rathi Finanical Services Ltd, Mumbai

Anand Rathi Financial Services Ltd, Mumbai vs. DCIT Cen Cir 5(1), Mumbai

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

DCIT, New Delhi vs. M/S Jetair Pvt. Ltd., New Delhi

DCIT, New Delhi vs. M/S. Jetair (P) Ltd., New Delhi

DCIT, New Delhi vs. M/S. Jetair (P) Ltd., New Delhi