CIT v. Chettinad Logistics (P) Ltd.

80 Taxmann.com 221High Court2017#158 most cited

What is CIT v. Chettinad Logistics (P) Ltd. authority for?

Section 14A cannot be invoked to disallow expenditure if the assessee has not earned any exempt income in the relevant assessment year. The Explanation to Section 14A is prospective in nature.

444

judgments rely on this decision, according to BharatTax’s citation analysis of 367,164 Indian tax judgments — from 2017 to 2026.

Also referred to as

CIT v. Chettinad Logistics · Section 14A · disallowance for exempt income · no exempt income earned · Explanation to Section 14A · prospective application · Madras High Court 80 Taxmann.com 221 · Supreme Court SLP not admitted

Also reported as

248 Taxmann 55

Sections most often in play

Section 14ASection 143(3)Section 8DSection 143(2)Section 115JBSection 50CSection 234BSection 250
Read the full judgment

Issues it is cited on

time barred assessmentcasus omissussection 153a(1)(b)strategic investmentsection 2(22)section 153(1)deemed dividendsection 2(22)(e)section 40a(2)retrospective amendmentdisallowance u/s 14akelvinator

Judgments citing CIT v. Chettinad Logistics (P) Ltd.

M/S. Sri Venkatachalapathy Spinning Mills Pvt. Ltd., Rajapalayam vs. DCIT, Corporate Cirlce - 2, Madurai

In the result, both the appeals filed by the assessee are allowed for statistical purposes

ITA 529/CHNY/2020[2014-15]Status: DisposedITAT Chennai18 Feb 2022AY 2014-15

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. Nos.528 & 529/Chny/2020 िनधा"रण वष"/Assessment Years: 2013-14 & 2014-15 M/S. Sri Venkatachalapathy Spinning Vs. The Deputy Commissioner Of Mills Private Limited,454, Kothankulam Income Tax, Village, Srivilliputhur Road, Corporate Circle 2, Rajapalayam 626 117. Madurai. [Pan:Aadcs9037R] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri S. Sridhar, Advocate ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 10.02.2022 घोषणा की तारीख /Date Of Pronouncement : 18.02.2022 आदेश /O R D E R Per V. Durga Rao: Both The Appeals Filed By The Assessee Are Directed Against Different Orders Of The Ld. Commissioner Of Income Tax (Appeals) 1, Madurai Both Dated 20.12.2019 Relevant To The Assessment Years 2013-14 & 2014-15. The Only Effective Common Ground Raised In Both The Appals Of The Assessee Relates To Confirmation Of Disallowance Made Under Section 14A Of The Income Tax Act, 1961 R.W. Rule 8D Of The Income Tax Rules, 1962. 2

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Shri AR V Sreenivasan, Addl. CIT
Section 14A

…आयकर अपीलीय अिधकरण, ‘ए’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी वी. दुगा" राव, "ाियक सद" एवं "ी मनोज कुमार अ"वाल, लेखा सद" के सम" । Before Shri V. Durga Rao, Judicial Member & Shri Manoj Kumar Aggarwal, Accountant Member आयकर अपील सं./I.T.A. Nos.528 and 529/Chny/2020 िनधा"रण वष"/Assessment Years: 2013-14 & 2014-15 M/s. Sri Venkatachalapathy Spinning Vs. The Deputy Commissioner of Mills Private Limited,454, Kothankulam Income Tax, Village, Srivilliputhur Road, Corporate Circle 2, Rajapalayam 626 117. Madurai. [PAN:AADCS9037R] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से /…

M/S. Sri Venkatachalapathy Spinning Mills Pvt. Ltd., Rajapalayam vs. DCIT, Corporate Cirlce - 2, Madurai

In the result, both the appeals filed by the assessee are allowed for statistical purposes

ITA 528/CHNY/2020[2013-14]Status: DisposedITAT Chennai18 Feb 2022AY 2013-14

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. Nos.528 & 529/Chny/2020 िनधा"रण वष"/Assessment Years: 2013-14 & 2014-15 M/S. Sri Venkatachalapathy Spinning Vs. The Deputy Commissioner Of Mills Private Limited,454, Kothankulam Income Tax, Village, Srivilliputhur Road, Corporate Circle 2, Rajapalayam 626 117. Madurai. [Pan:Aadcs9037R] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri S. Sridhar, Advocate ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 10.02.2022 घोषणा की तारीख /Date Of Pronouncement : 18.02.2022 आदेश /O R D E R Per V. Durga Rao: Both The Appeals Filed By The Assessee Are Directed Against Different Orders Of The Ld. Commissioner Of Income Tax (Appeals) 1, Madurai Both Dated 20.12.2019 Relevant To The Assessment Years 2013-14 & 2014-15. The Only Effective Common Ground Raised In Both The Appals Of The Assessee Relates To Confirmation Of Disallowance Made Under Section 14A Of The Income Tax Act, 1961 R.W. Rule 8D Of The Income Tax Rules, 1962. 2

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Shri AR V Sreenivasan, Addl. CIT
Section 14A

…आयकर अपीलीय अिधकरण, ‘ए’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी वी. दुगा" राव, "ाियक सद" एवं "ी मनोज कुमार अ"वाल, लेखा सद" के सम" । Before Shri V. Durga Rao, Judicial Member & Shri Manoj Kumar Aggarwal, Accountant Member आयकर अपील सं./I.T.A. Nos.528 and 529/Chny/2020 िनधा"रण वष"/Assessment Years: 2013-14 & 2014-15 M/s. Sri Venkatachalapathy Spinning Vs. The Deputy Commissioner of Mills Private Limited,454, Kothankulam Income Tax, Village, Srivilliputhur Road, Corporate Circle 2, Rajapalayam 626 117. Madurai. [PAN:AADCS9037R] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से /…

North Dinajpur Tea Agro (P) Ltd., Kolkata vs. PCIT-2, Kolkata

In the result, the appeal of the assessee is allowed

ITA 452/KOL/2020[2015-16]Status: DisposedITAT Kolkata01 Feb 2022AY 2015-16

Bench: Shri Sanjay Garg & Shri Rajesh Kumarassessment Year: 2015-16 North Dinajpur Tea Agro Pcit-2, Kolkata (P) Ltd. C/O Subash Agarwal & Associates, Advocates Vs. Siddha Gibson, 1, Gibson Lane, Suite 213, 2Nd Floor, Kolkata- 700069. Pan: Aaacn8881B (Appellant) (Respondent) Present For: Appellant By : Shri Siddharth Agarwal, Advocate Respondent By : Shri Amol Kamat, Cit-Dr. Date Of Hearing : 21.12.2021 Date Of Pronouncement : 01.02.2022 O R D E R Per Rajesh Kumar: The Present Appeal Has Been Preferred By The Assessee Against The Order Passed U/S 263 Of The Income Tax Act, 1961 (Hereinafter Referred To As The ‘Act’) By The Principal Commissioner Of Income Tax-2, Kolkata (Hereinafter Referred As The ‘Pcit’) Relevant To A.Y 2015-16. 2. The Only Issue Raised In The Various Grounds Of Appeal By The Assessee Is Against The Revisionary Jurisdiction Exercised By Pcit U/S 263 Of The Act On The Ground That The Assessment Dated 24.11.20117 Was Erroneous & Prejudicial To The Interest Of The Revenue.

For Appellant: Shri Siddharth Agarwal, AdvocateFor Respondent: Shri Amol Kamat, CIT-DR
Section 143(3)Section 14ASection 263

…IN THE INCOME TAX APPELLATE TRIBUNAL, KOLKATA BENCH “A”, KOLKATA BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER Assessment Year: 2015-16 North Dinajpur Tea Agro PCIT-2, Kolkata (P) Ltd. C/o Subash Agarwal & Associates, Advocates Vs. Siddha Gibson, 1, Gibson Lane, Suite 213, 2nd Floor, Kolkata- 700069. PAN: AAACN8881B (Appellant) (Respondent) Present for: Appellant by : Shri Siddharth Agarwal, Advocate Respondent by : Shri Amol Kamat, CIT-DR. Date of Hearing : 21.12.2021 Date of Pronouncement : 01.02.2022 O R D E R PER RAJESH KUMAR, ACCOUNTANT MEMBER: The present appeal has bee…

Gvk Transportation Private Limited, Secunderabad vs. ACIT, Circle-2(2), Hyderabad

Appeal is partly allowed in above terms

ITA 311/HYD/2017[2012-13]Status: DisposedITAT Hyderabad11 Jan 2022AY 2012-13

Bench: Shri S.S. Godara & Shri Laxmi Prasad Sahuassessment Year: 2012-13 Gvk Transportation Vs. The Asst. Commissioner Of Private Limited, Income Tax, Secunderabad. Circle – 2(2), Hyderabad. Pan : Aadcg5295P (Appellant) (Respondent) Assessee By: Ms. Khyati Chadda Revenue By: Shri Yvst Sai. Date Of Hearing: 06.01.2022 Date Of Pronouncement: 11.01.2022 O R D E R Per S. S. Godara, J.M. This Assessee’S Appeal For A.Y. 2012-13 Arises From The Commissioner Of Income Tax (Appeals) - 2, Hyderabad’S Order Dated 28.07.2016 In Ita No.0049/2015-16, Involving Proceedings U/S. 143(3) Of The Income Tax Act, 1961 [In Short, ‘The Act’]. Heard Both The Parties. Case File Perused.

For Appellant: Ms. Khyati ChaddaFor Respondent: Shri YVST Sai
Section 143(3)Section 14ASection 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ B ‘ Bench, Hyderabad (Through Video Conferencing) Before Shri S.S. Godara, Judicial Member AND Shri Laxmi Prasad Sahu, Accountant Member Assessment Year: 2012-13 GVK TRANSPORTATION Vs. The Asst. Commissioner of PRIVATE LIMITED, Income Tax, Secunderabad. Circle – 2(2), Hyderabad. PAN : AADCG5295P (Appellant) (Respondent) Assessee by: Ms. Khyati Chadda Revenue by: Shri YVST Sai. Date of hearing: 06.01.2022 Date of pronouncement: 11.01.2022 O R D E R Per S. S. Godara, J.M. This assessee’s appeal for A.Y. 2012-13 arises from the Commissioner of Income Tax (Appeals) -…

Dy. Commissioner of Income Tax, Circle-1(2), Hyderabad vs. Caspian Impact Investments Private Limited, Hyderabad

Appeal is dismissed in above terms

ITA 291/HYD/2019[2015-16]Status: DisposedITAT Hyderabad06 Jan 2022AY 2015-16

Bench: Shri S.S.Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri Aditya Modani, ARFor Respondent: Shri T.Sunil Goutam, DR
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A” : HYDERABAD (THROUGH VIDEO CONFERENCE) BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER I.T.A. No. 291/HYD/2019 Assessment Year: 2015-16 Deputy Commissioner M/s.Caspian Impact of Income Tax, Investments Private Vs Circle-1(2), Limited, HYDERABAD HYDERABAD [PAN: AADCS4132K] (Appellant) (Respondent) For Revenue : Shri T.Sunil Goutam, DR For Assessee : Shri Aditya Modani, AR Date of Hearing : 15-12-2021 Date of Pronouncement : 06-01-2022 O R D E R PER S.S.GODARA, J.M. : This Revenue’s appeal for AY.2015-16 arises from t…

DCIT, New Delhi vs. M/S. Dabur India Ltd., New Delhi

The appeal of the assessee is partly allowed for statistical purposes and appeal of the revenue is dismissed

ITA 3790/DEL/2015[2009-10]Status: DisposedITAT Delhi24 Nov 2021AY 2009-10

Bench: Shri N. K. Billaiya & Ms Suchitra Kamblei.T.A. No. 3423/Del/2015 (A.Y 2009-10) (Through Video Conferencing) M/S Dabur India Ltd. Vs Addl. Commissioner Of Income 8/3, Asaf Ali Road, Tax, New Delhi Range-10 (Appellant) New Delhi (Respondent)

Section 143Section 92C

…1 ITA No. 3423 & 3790/Del/2015 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘I-2’ NEW DELHI BEFORE SHRI N. K. BILLAIYA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER I.T.A. No. 3423/DEL/2015 (A.Y 2009-10) (THROUGH VIDEO CONFERENCING) M/S Dabur India Ltd. Vs Addl. Commissioner of Income 8/3, Asaf Ali Road, Tax, New Delhi Range-10 (APPELLANT) New Delhi (RESPONDENT) I.T.A. No. 3790/DEL/2015 (A.Y 2009-10) Vs DCIT M/S Dabur India Ltd. Circle-7(1) 8/3, Asaf Ali Road, New Delhi New Delhi (APPELLANT) (RESPONDENT) Appellant by Sh. M.P. Rastogi, Adv, Sh. Rohit Jain, Adv & Ms. Deepa Shree Rao, Adv…

Dabur India Ltd., New Delhi vs. Addl. CIT, New Delhi

The appeal of the assessee is partly allowed for statistical purposes and appeal of the revenue is dismissed

ITA 3423/DEL/2015[2009-10]Status: DisposedITAT Delhi24 Nov 2021AY 2009-10

Bench: Shri N. K. Billaiya & Ms Suchitra Kamblei.T.A. No. 3423/Del/2015 (A.Y 2009-10) (Through Video Conferencing) M/S Dabur India Ltd. Vs Addl. Commissioner Of Income 8/3, Asaf Ali Road, Tax, New Delhi Range-10 (Appellant) New Delhi (Respondent)

Section 143Section 92C

…1 ITA No. 3423 & 3790/Del/2015 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘I-2’ NEW DELHI BEFORE SHRI N. K. BILLAIYA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER I.T.A. No. 3423/DEL/2015 (A.Y 2009-10) (THROUGH VIDEO CONFERENCING) M/S Dabur India Ltd. Vs Addl. Commissioner of Income 8/3, Asaf Ali Road, Tax, New Delhi Range-10 (APPELLANT) New Delhi (RESPONDENT) I.T.A. No. 3790/DEL/2015 (A.Y 2009-10) Vs DCIT M/S Dabur India Ltd. Circle-7(1) 8/3, Asaf Ali Road, New Delhi New Delhi (APPELLANT) (RESPONDENT) Appellant by Sh. M.P. Rastogi, Adv, Sh. Rohit Jain, Adv & Ms. Deepa Shree Rao, Adv…

Assistant Commissioner of Income Tax Central Circle2-(2), Hyderabad vs. M/S. Sujana Universal Industries Limited, Hyderabad

Appeal is dismissed in above terms

ITA 88/HYD/2021[2017-18]Status: DisposedITAT Hyderabad17 Nov 2021AY 2017-18

Bench: Shri S.S.Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri P.Murali Mohana Rao, ARFor Respondent: Shri Rohit Mujumdar, DR
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B” : HYDERABAD (THROUGH VIDEO CONFERENCE) BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER I.T.A. No. 88/HYD/2021 Assessment Year: 2017-18 The Asst. Commissioner M/s.Sujana Universal of Income Tax, Industries Limited, Vs Circle-3(1), HYDERABAD HYDERABAD [PAN: AACCS8630H] (Appellant) (Respondent) For Revenue : Shri Rohit Mujumdar, DR For Assessee : Shri P.Murali Mohana Rao, AR Date of Hearing : 26-10-2021 Date of Pronouncement : 18-11-2021 O R D E R PER S.S.GODARA, J.M. : This Revenue’s appeal for AY.2017-18 arises fro…

M/S. Trianz Holdings Private Limited, Bangalore vs. Assistant Commissioner of Income Tax, Circle- 7(1)(1), Bangalore

In the result, ground 34 is allowed

ITA 2639/BANG/2019[2015-16]Status: DisposedITAT Bangalore16 Nov 2021AY 2015-16

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm It(Tp)A No.2639/Bang/2019 : Asst.Year 2015-2016 M/S.Trianz Holdings Pvt. Ltd. The Assistant Commissioner #165/2, 6Th Floor, Kalyani Of Income-Tax, Circle 7(1)(1) V. Bangalore. Magnum, Doraisanipalya, Iim Post Bennerghatta Road Bangalore – 560 076. Pan : Aafca8051P. (Appellant) (Respondent) Appellant By : Sri.K.R.Vasudevan, Advocate Respondent By : Sri.Pradeep Kumar, Cit-Dr Date Of Pronouncement : 16.11.2021 Date Of Hearing : 15.11.2021 O R D E R Per George George K, Jm This Appeal At The Instance Of The Assessee Is Directed Against Final Assessment Order Dated 30.10.2019. The Relevant Assessment Year Is 2015-2016. 2. The Assesee Has Raised 36 Grounds In Its Memorandum Of Appeal. However, Learned Ar Had Argued Only Following Six Issues:-

For Appellant: Sri.K.R.Vasudevan, AdvocateFor Respondent: Sri.Pradeep Kumar, CIT-DR
Section 10ASection 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “C”, BANGALORE Before Shri Chandra Poojari, AM & Shri George George K, JM IT(TP)A No.2639/Bang/2019 : Asst.Year 2015-2016 M/s.Trianz Holdings Pvt. Ltd. The Assistant Commissioner #165/2, 6th Floor, Kalyani of Income-tax, Circle 7(1)(1) v. Bangalore. Magnum, Doraisanipalya, IIM Post Bennerghatta Road Bangalore – 560 076. PAN : AAFCA8051P. (Appellant) (Respondent) Appellant by : Sri.K.R.Vasudevan, Advocate Respondent by : Sri.Pradeep Kumar, CIT-DR Date of Pronouncement : 16.11.2021 Date of Hearing : 15.11.2021 O R D E R Per George George K, JM This appeal at…

Asst. CIT Circle- 16(1), Mumbai vs. M/S Utv Software Communication Ltd., Mumbai

In the result, the appeal filed by the revenue is dismissed and the cross objections filed by the assessee is treated as allowed for statistical purposes

ITA 948/MUM/2020[2011-12]Status: DisposedITAT Mumbai02 Nov 2021AY 2011-12

Bench: Shri S Rifaur Rahman & Shri Pavan Kumar Gadaleacit, Circle -16(1) Vs. M/S. Utv Software Room No. 439, 4Th Communications Ltd., Floor, Aayakar Bhavan, 1St Floor, Bldg-14, Mk Road, Mumbai – Solitaire Corporate 400020. Park, Guru Hargovind Marg, Chakala Andheri (E), Mumbai – 400 093 Pan/Gir No. : Aaace4122G Appellant .. Respondent

Section 1Section 115JSection 143(1)Section 143(3)Section 14ASection 44ASection 57

…6 to 7 of the order as under: “6. In written submission, para 2.1 appellant stated that no exempt income was earned from investment and hence no disallowance can be made. This is a settled view in view of decision in CIT Vs. Chettinad Logistics Pvt ltd (2017) 80 Taxmann.com 221(Mad) on which SLP was dismissed by Hon. Supreme Court. This decision is followed by Hon. ITAT and includes ACIT 9(3)(2), Mumbai Vs. M/s. & Jony in ITA 1892 & 1893/Mum/2017 dated 21.08.2018. 7. The assessment order does not deal with absence / presence of exempt income. The opening sentence starts with assessee company has investment on whi…

Medha Servo Drives Private Limited, Hyderabad vs. Dy. Commissioner of Income Tax, Central Circle-1(4), Hyderabad

Appeals are allowed in above terms

ITA 440/HYD/2020[2014-15]Status: DisposedITAT Hyderabad22 Oct 2021AY 2014-15

Bench: Shri S.S.Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri V.Siva Kumar, ARFor Respondent: Shri Y.V.S.T.Sai, CIT-DR
Section 115JSection 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B” : HYDERABAD (THROUGH VIDEO CONFERENCE) BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Appellant Respondent ITA No. A.Y. 438/Hyd/2020 2012-13 Medha Servo Drives DCIT, Pvt. Ltd., Central Circle-1(4), 439/Hyd/2020 2014-15 Hyderabad Hyderabad [PAN: AABCM3917A] 440/Hyd/2020 2014-15 For Assessee : Shri V.Siva Kumar, AR For Revenue : Shri Y.V.S.T.Sai, CIT-DR Date of Hearing : 23-09-2021 Date of Pronouncement : 22-10-2021 O R D E R PER S.S.GODARA, J.M. : These assessee’s three appeals ITA Nos.438, 439 & 440/Hyd/2020 ar…

Medha Servo Drives Private Limited, Hyderabad vs. Dy. Commissioner of Income Tax, Central Circle-1(4), Hyderabad

Appeals are allowed in above terms

ITA 439/HYD/2020[2014-15]Status: DisposedITAT Hyderabad22 Oct 2021AY 2014-15

Bench: Shri S.S.Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri V.Siva Kumar, ARFor Respondent: Shri Y.V.S.T.Sai, CIT-DR
Section 115JSection 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B” : HYDERABAD (THROUGH VIDEO CONFERENCE) BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Appellant Respondent ITA No. A.Y. 438/Hyd/2020 2012-13 Medha Servo Drives DCIT, Pvt. Ltd., Central Circle-1(4), 439/Hyd/2020 2014-15 Hyderabad Hyderabad [PAN: AABCM3917A] 440/Hyd/2020 2014-15 For Assessee : Shri V.Siva Kumar, AR For Revenue : Shri Y.V.S.T.Sai, CIT-DR Date of Hearing : 23-09-2021 Date of Pronouncement : 22-10-2021 O R D E R PER S.S.GODARA, J.M. : These assessee’s three appeals ITA Nos.438, 439 & 440/Hyd/2020 ar…

Medha Servo Drives Private Limited, Hyderabad vs. Dy. Commissioner of Income Tax, Central Circle-1(4), Hyderabad

Appeals are allowed in above terms

ITA 438/HYD/2020[2012-13]Status: DisposedITAT Hyderabad22 Oct 2021AY 2012-13

Bench: Shri S.S.Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri V.Siva Kumar, ARFor Respondent: Shri Y.V.S.T.Sai, CIT-DR
Section 115JSection 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B” : HYDERABAD (THROUGH VIDEO CONFERENCE) BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Appellant Respondent ITA No. A.Y. 438/Hyd/2020 2012-13 Medha Servo Drives DCIT, Pvt. Ltd., Central Circle-1(4), 439/Hyd/2020 2014-15 Hyderabad Hyderabad [PAN: AABCM3917A] 440/Hyd/2020 2014-15 For Assessee : Shri V.Siva Kumar, AR For Revenue : Shri Y.V.S.T.Sai, CIT-DR Date of Hearing : 23-09-2021 Date of Pronouncement : 22-10-2021 O R D E R PER S.S.GODARA, J.M. : These assessee’s three appeals ITA Nos.438, 439 & 440/Hyd/2020 ar…

M/S Goyal Sales Pvt Ltd, Raipur (Cg) vs. The Dy. Commissioner of Income Tax 1(2), Raipur (Cg)

In the result, appeal of the assessee is allowed

ITA 93/BIL/2016[2012-13]Status: DisposedITAT Raipur21 Oct 2021AY 2012-13

Bench: Shri Pradip Kumar Kedia & Shri Pawan Singhassessment Year: 2012-13

For Appellant: Written SubmissionFor Respondent: Shri R.K. Baral, D.R
Section 143(3)Section 14A

…ITA No.93/RPR/2016 A.Y. 2012-13 Page 1 of 4 IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER Assessment Year: 2012-13 M/s Goyal Sales Pvt. Ltd., vs. The Dy. Commissioner of Income Gandhi Chowk, Tax 1(2), Raipur (C.G.). Neora, Raipur (C.G.). [PAN – AACG 8486 D] (Appellant) (Respondent) Appellant by : Written Submission Respondent by : Shri R.K. Baral, D.R. Date of hearing : 11.08.2021 Date of pronouncement : 21.10.2021 O R D E R PER PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER : The captioned appeal has been filed a…

Dy. Commissioner of Income Tax, Circle-2(2), Hyderabad vs. Telangana State Power Generation Corporation Limited, Hyderabad

Appeal is dismissed in above terms

ITA 1602/HYD/2019[2016-17]Status: DisposedITAT Hyderabad05 Oct 2021AY 2016-17

Bench: Shri S.S.Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri M.Chandramouleswara Rao, ARFor Respondent: Shri Y.V.S.T.Sai, CIT-DR
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B” : HYDERABAD (THROUGH VIDEO CONFERENCE) BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER I.T.A. No. 1602/HYD/2019 Assessment Year: 2016-17 DCIT, Circle-2(2), M/s.Telangana State Power HYDERABAD Vs Generation Corporation Limited, HYDERABAD [PAN: AAFCT0257Q] (Appellant) (Respondent) For Revenue : Shri Y.V.S.T.Sai, CIT-DR For Assessee : Shri M.Chandramouleswara Rao, AR Date of Hearing : 23-09-2021 Date of Pronouncement : 06-10-2021 O R D E R PER S.S.GODARA, J.M. : This Revenue’s appeal for AY.2016-17 arises from the CIT(A…

ACIT 14(2)(1), Mumbai vs. Maharashtra State Power Generation Company Ltd, Mumbai

ITA 1394/MUM/2015[2010-11]Status: DisposedITAT Mumbai20 Sept 2021AY 2010-11

Bench: Shri Rajesh Kumar () & Shri Ravish Sood () Acit-14(2)(1), M/S Maharashtra State Power Room No. 432, 4Th Floor Vs. Generation Company Ltd. Aayakar Bhavan, Plot No. G-9, Prakashgad, 2Nd Mumbai – 400 020 Floor, Anant Kanekar Marg, Station Road, Bandra (East), Mumbai – 400 051 Pan No. Aaecm2935R (Revenue) (Assessee) Assessee By : Shri Ketan Ved, A.R Revenue By : Shri Rahul Raman, D.R Date Of Hearing : 28/07/2021 Date Of Pronouncement : 20/09/2021

For Appellant: Shri Ketan Ved, A.RFor Respondent: Shri Rahul Raman, D.R
Section 115JSection 143(2)Section 143(3)(ii)Section 145Section 14ASection 201(1)Section 40Section 40(1)(ia)

…ITA No.1394/Mum/2015 A.Y. 2010-11 1 ACIT -14(2)(1) Vs. M/s Maharashtra State Power Generation Com. Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B” MUMBAI BEFORE SHRI RAJESH KUMAR (ACCOUNTANT MEMBER) AND SHRI RAVISH SOOD (JUDICIAL MEMBER) ACIT-14(2)(1), M/s Maharashtra State Power Room No. 432, 4th Floor Vs. Generation Company Ltd. Aayakar Bhavan, Plot No. G-9, Prakashgad, 2nd Mumbai – 400 020 Floor, Anant Kanekar Marg, Station Road, Bandra (East), Mumbai – 400 051 PAN No. AAECM2935R (Revenue) (Assessee) Assessee by : Shri Ketan Ved, A.R Revenue by : Shri Rahul Raman, D.R Date of Hearing : 28/07/2…

Andhra Pradesh Power Generation Corporation Limited, Hyderabad vs. DCIT, Circle-1(1), Hyderabad

Appeals are partly allowed for statistical purposes therefore

ITA 1656/HYD/2016[2011-12]Status: DisposedITAT Hyderabad17 Sept 2021AY 2011-12

Bench: Shri S.S. Godara & Shri Laxmi Prasad Sahu

For Appellant: Sri M. Chandramouleswara RaoFor Respondent: Sri Y.V.S.T. Sai, DR
Section 143(3)Section 14A

…ITA Nos 1606 to 1608/Hyd/2016 & ITA 1656/Hyd/2016 IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ B ‘ Bench, Hyderabad (Through Video Conferencing) Before Shri S.S. Godara, Judicial Member AND Shri Laxmi Prasad Sahu, Accountant Member ITA Nos.1606 to 1608/Hyd/2016 Assessment Years: 2011-12 to 2013-14 The Deputy Commissioner Vs. M/s. AP Power Generation of Income Tax, Corporation Limited, Circle – 1(1), Hyderabad. Vidyut Soudha, Khairatabad, Hyderabad – 500 082. PAN No.AACCA2734J. (Appellant) (Respondent / Cross Appellant) Assessment Year: 2011-12 M/s. AP Power Generation Vs. The Deputy Commissioner Corporat…

DCIT, Circle-1(1), Hyderabad vs. Andhra Pradesh Power Generation Corporation Limited, Hyderabad

Appeals are partly allowed for statistical purposes therefore

ITA 1608/HYD/2016[2013-14]Status: DisposedITAT Hyderabad17 Sept 2021AY 2013-14

Bench: Shri S.S. Godara & Shri Laxmi Prasad Sahu

For Appellant: Sri M. Chandramouleswara RaoFor Respondent: Sri Y.V.S.T. Sai, DR
Section 143(3)Section 14A

…ITA Nos 1606 to 1608/Hyd/2016 & ITA 1656/Hyd/2016 IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ B ‘ Bench, Hyderabad (Through Video Conferencing) Before Shri S.S. Godara, Judicial Member AND Shri Laxmi Prasad Sahu, Accountant Member ITA Nos.1606 to 1608/Hyd/2016 Assessment Years: 2011-12 to 2013-14 The Deputy Commissioner Vs. M/s. AP Power Generation of Income Tax, Corporation Limited, Circle – 1(1), Hyderabad. Vidyut Soudha, Khairatabad, Hyderabad – 500 082. PAN No.AACCA2734J. (Appellant) (Respondent / Cross Appellant) Assessment Year: 2011-12 M/s. AP Power Generation Vs. The Deputy Commissioner Corporat…

DCIT, Circle-1(1), Hyderabad vs. Andhra Pradesh Power Generation Corporation Limited, Hyderabad

Appeals are partly allowed for statistical purposes therefore

ITA 1607/HYD/2016[2012-13]Status: DisposedITAT Hyderabad17 Sept 2021AY 2012-13

Bench: Shri S.S. Godara & Shri Laxmi Prasad Sahu

For Appellant: Sri M. Chandramouleswara RaoFor Respondent: Sri Y.V.S.T. Sai, DR
Section 143(3)Section 14A

…ITA Nos 1606 to 1608/Hyd/2016 & ITA 1656/Hyd/2016 IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ B ‘ Bench, Hyderabad (Through Video Conferencing) Before Shri S.S. Godara, Judicial Member AND Shri Laxmi Prasad Sahu, Accountant Member ITA Nos.1606 to 1608/Hyd/2016 Assessment Years: 2011-12 to 2013-14 The Deputy Commissioner Vs. M/s. AP Power Generation of Income Tax, Corporation Limited, Circle – 1(1), Hyderabad. Vidyut Soudha, Khairatabad, Hyderabad – 500 082. PAN No.AACCA2734J. (Appellant) (Respondent / Cross Appellant) Assessment Year: 2011-12 M/s. AP Power Generation Vs. The Deputy Commissioner Corporat…

DCIT, Circle-1(1), Hyderabad vs. Andhra Pradesh Power Generation Corporation Limited, Hyderabad

Appeals are partly allowed for statistical purposes therefore

ITA 1606/HYD/2016[2011-12]Status: DisposedITAT Hyderabad17 Sept 2021AY 2011-12

Bench: Shri S.S. Godara & Shri Laxmi Prasad Sahu

For Appellant: Sri M. Chandramouleswara RaoFor Respondent: Sri Y.V.S.T. Sai, DR
Section 143(3)Section 14A

…ITA Nos 1606 to 1608/Hyd/2016 & ITA 1656/Hyd/2016 IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ B ‘ Bench, Hyderabad (Through Video Conferencing) Before Shri S.S. Godara, Judicial Member AND Shri Laxmi Prasad Sahu, Accountant Member ITA Nos.1606 to 1608/Hyd/2016 Assessment Years: 2011-12 to 2013-14 The Deputy Commissioner Vs. M/s. AP Power Generation of Income Tax, Corporation Limited, Circle – 1(1), Hyderabad. Vidyut Soudha, Khairatabad, Hyderabad – 500 082. PAN No.AACCA2734J. (Appellant) (Respondent / Cross Appellant) Assessment Year: 2011-12 M/s. AP Power Generation Vs. The Deputy Commissioner Corporat…