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 367,154 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.

The Deputy Commissioner of Income Tax, Circle-3(1), Visakhapatnam vs. Devi Fisheries Limited, Visakhapatnam

In the result, appeal of the Revenue stands dismissed

ITA 39/VIZ/2021[2017-18]Status: DisposedITAT Visakhapatnam08 Sept 2021AY 2017-18

Bench: Shri N.K. Choudhry, Hon’Ble & Shri D.S. Sunder Singh, Hon'Ble

For Appellant: NoneFor Respondent: Shri B.Satyanarayana Raju, Sr.DR
Section 10(34)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL VISAKHAPATNAM BENCH, VISAKHAPATNAM (Through web-based video conferencing platform) BEFORE SHRI N.K. CHOUDHRY, HON’BLE JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, HON'BLE ACCOUNTANT MEMBER I.T.A. No. 39/VIZ/2021 (Asst. Year : 2017-18) DCIT, Circle-3(1), Vs. M/s. Devi Fisheries Ltd., Visakhapatnam. D.No. 6-21-7, East Point Colony, Near Vuda Park, Visakhapatnam. PAN No. AAACD 7852 Q (Appellant) (Respondent) Assessee by : None. Department by : Shri B.Satyanarayana Raju, Sr.DR Date of hearing : 18/08/2021. Date of pronouncement : 08/09/2021. O R D E R PER D.S. SUNDER SINGH, ACCO…

Rain Cements Limited (Formerly Known As Rain Cii Carbon India Limited ), Hyderabad vs. Dy. Commissioner of Income Tax, Circle-3(1), Hyderabad

Appeals are partly allowed in above terms

ITA 1471/HYD/2018[2014-15]Status: DisposedITAT Hyderabad24 Aug 2021AY 2014-15

Bench: Shri S.S.Godara & Shri Laxmi Prasad Sahuappellant Respondent

For Appellant: Shri Nishant Thakkar, ARFor Respondent: Shri Rohit Mujumdar, DR
Section 143(3)Section 14ASection 92BSection 92C

…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. Rain Industries Limited, (Formerly known as Rain 1950/Hyd/17 2013-14 Commodities Limited) Hyderabad Dy.Commissioner of [PAN: AABCP2276K] Income Tax, Circle-3(1), Rain Cements Limited, 2020/Hyd/17 2013-14 Hyderabad [Formerly known as Rain CII Carbon (India) Limited] Hyderabad 1471/Hyd/18 2014-15 [PAN: AABCR8858F] For Assessee : Shri Nishant Thakkar, AR For Revenue : Shri Rohit Mujumdar, DR Date of…

Rain Cements Limited, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-3(1), Hyderabad

Appeals are partly allowed in above terms

ITA 2020/HYD/2017[2013-14]Status: DisposedITAT Hyderabad24 Aug 2021AY 2013-14

Bench: Shri S.S.Godara & Shri Laxmi Prasad Sahuappellant Respondent

For Appellant: Shri Nishant Thakkar, ARFor Respondent: Shri Rohit Mujumdar, DR
Section 143(3)Section 14ASection 92BSection 92C

…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. Rain Industries Limited, (Formerly known as Rain 1950/Hyd/17 2013-14 Commodities Limited) Hyderabad Dy.Commissioner of [PAN: AABCP2276K] Income Tax, Circle-3(1), Rain Cements Limited, 2020/Hyd/17 2013-14 Hyderabad [Formerly known as Rain CII Carbon (India) Limited] Hyderabad 1471/Hyd/18 2014-15 [PAN: AABCR8858F] For Assessee : Shri Nishant Thakkar, AR For Revenue : Shri Rohit Mujumdar, DR Date of…

Rain Industries Limited, Hyderabad vs. Deputy Commissioner of Income Tax, Circle-3(1), Hyderabad

Appeals are partly allowed in above terms

ITA 1950/HYD/2017[2013-14]Status: DisposedITAT Hyderabad24 Aug 2021AY 2013-14

Bench: Shri S.S.Godara & Shri Laxmi Prasad Sahuappellant Respondent

For Appellant: Shri Nishant Thakkar, ARFor Respondent: Shri Rohit Mujumdar, DR
Section 143(3)Section 14ASection 92BSection 92C

…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. Rain Industries Limited, (Formerly known as Rain 1950/Hyd/17 2013-14 Commodities Limited) Hyderabad Dy.Commissioner of [PAN: AABCP2276K] Income Tax, Circle-3(1), Rain Cements Limited, 2020/Hyd/17 2013-14 Hyderabad [Formerly known as Rain CII Carbon (India) Limited] Hyderabad 1471/Hyd/18 2014-15 [PAN: AABCR8858F] For Assessee : Shri Nishant Thakkar, AR For Revenue : Shri Rohit Mujumdar, DR Date of…

Dy. Commissioner of Income Tax, Circle-1(2), Hyderabad vs. Country Club Hospitality & Holidays Limited, Hyderabad

ITA 1045/HYD/2018[2014-15]Status: DisposedITAT Hyderabad23 Aug 2021AY 2014-15

Bench: Shri S.S. Godara & Shri L. P. Sahu(Through Virtual Hearing)

For Appellant: Shri P. Murali Mohana RaoFor Respondent: Shri B. Balakrishna. (D.R.)
Section 139(1)Section 143(3)Section 40Section 80G

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD ‘ B ‘ BENCH, HYDERABAD. BEFORE SHRI S.S. GODARA, JUDICIAL MEMBER AND SHRI L. P. SAHU, ACCOUNTANT MEMBER (Through Virtual Hearing) ITA No.1045 & 1346/Hyd/2018 (Assessment Year : 2014-15) Dy. Commissioner of Income Tax, Circle 1(2), Hyderabad. …..Appellant. Vs. Country Club Hospitality & Holidays Ltd., Hyderabad. PAN AAACC8276B …..Respondent/Cross Appellant. Assessee By : Shri P. Murali Mohana Rao. Respondent By : Shri B. Balakrishna. (D.R.) Date of Hearing : 7.6.2021. Date of Pronouncement : 23.08.2021. O R D E R Per Shri S.S. Godara, J.M. : These Revenue’s and as…

Dy. Commissioner of Income Tax, Circle-16(2), Hyderabad vs. Mishra Dhatu Nigam Limited, Hyderabad

In the result, the appeal is partly allowed”

ITA 1468/HYD/2018[2014-15]Status: DisposedITAT Hyderabad17 Aug 2021AY 2014-15

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

For Appellant: Shri B.Satyanarayana Murthy, ARFor Respondent: Smt. M.Narmada, Sr.DR-I
Section 143(3)Section 14ASection 37

…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. 1468/HYD/2018 Assessment Year: 2014-15 Dy.Commissioner of M/s.Mishra Dhatu Nigam Income Tax, Vs Limited, Circle-16(2), HYDERABAD HYDERABAD [PAN: AABCM6345A] (Appellant) (Respondent) For Revenue : Smt. M.Narmada, Sr.DR-I For Assessee : Shri B.Satyanarayana Murthy, AR Date of Hearing : 23-06-2021 Date of Pronouncement : 17-08-2021 O R D E R PER S.S.GODARA, J.M. : This Revenue’s appeal for AY.2014-15 arises from the CI…

Pinebridge Investments Capital India P. Ltd., Mumbai vs. Pr. CIT, Range-8, Mumbai

In the result, the appeal of the assessee is allowed

ITA 800/MUM/2021[2015-16]Status: DisposedITAT Mumbai04 Aug 2021AY 2015-16

Bench: Shri Rajesh Kumar & Shri Ravish Soodassessment Year: 2015-16

For Appellant: Shri Madhur Agarwal, A.RFor Respondent: Shri Rajeev Sahu, D.R
Section 143(3)Section 14ASection 263

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “C”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI RAVISH SOOD, JUDICIAL MEMBER Assessment Year: 2015-16 M/s. PineBridge Pr. CIT Investments Capital Range-8, (India) Pvt. Ltd., Room No.611, 1101, Tower-B, 6th Floor, Vs. Peninsula Business Park, Aayakar Bhavan, G.K. Marg, M.K. Road, Lower authorities Parel, Mumbai - 400020 Mumbai-400 013 PAN: AAFCA 7262A (Appellant) (Respondent) Present for: Assessee by : Shri Madhur Agarwal, A.R. Revenue by : Shri Rajeev Sahu, D.R. Date of Hearing : 22.07.2021 Date of Pronouncement : 04.08.2021 O R D E R Per Raje…

Dy. Commissioner of Income Tax, Circle-2(1), Hyderabad vs. Janapriya Engineers Syndicate Private Limited, Hyderabad

Appeals are dismissed in above terms

ITA 2273/HYD/2018[2014-15]Status: DisposedITAT Hyderabad25 Jun 2021AY 2014-15

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

For Appellant: Shri A.Srinivas, ARFor Respondent: Shri Rohit Mujumdar, DR
Section 143(3)Section 14ASection 80Section 80I

…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. Nos. 2272 & 2273/HYD/2018 Assessment Years: 2013-14 & 2014-15 Appellant Respondent ITA No. A.Y. M/s.Janapriya Properties Pvt. Ltd., 2013-14 2272/Hyd/18 HYDERABAD [PAN: AABCJ9001E] DCIT, Circle-2(1), HYDERABAD M/s.Janapriya Engineers Syndicate 2273/Hyd/18 2014-15 Pvt. Ltd., HYDERABAD [PAN: AAACE4560A] For Revenue : Shri Rohit Mujumdar, DR For Assessee : Shri A.Srinivas, AR Date of Hearing : 13-05-2021 Date of Pronouncement…

Dy. Commissioner of Income Tax, Circle-17(1), Hyderabad vs. Janapriya Properties Private Limited, Hyderabad

Appeals are dismissed in above terms

ITA 2272/HYD/2018[2013-14]Status: DisposedITAT Hyderabad25 Jun 2021AY 2013-14

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

For Appellant: Shri A.Srinivas, ARFor Respondent: Shri Rohit Mujumdar, DR
Section 143(3)Section 14ASection 80Section 80I

…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. Nos. 2272 & 2273/HYD/2018 Assessment Years: 2013-14 & 2014-15 Appellant Respondent ITA No. A.Y. M/s.Janapriya Properties Pvt. Ltd., 2013-14 2272/Hyd/18 HYDERABAD [PAN: AABCJ9001E] DCIT, Circle-2(1), HYDERABAD M/s.Janapriya Engineers Syndicate 2273/Hyd/18 2014-15 Pvt. Ltd., HYDERABAD [PAN: AAACE4560A] For Revenue : Shri Rohit Mujumdar, DR For Assessee : Shri A.Srinivas, AR Date of Hearing : 13-05-2021 Date of Pronouncement…

Income Tax Officer, Ward-2(2), Hyderabad vs. Gmr Aerospace Engineering Co.Ltd, (Formerly Known As Mas Gmr Aerospace Engineering Limited ), Hyderabad

Appeal is dismissed in above terms

ITA 1188/HYD/2018[2013-14]Status: DisposedITAT Hyderabad22 Jun 2021AY 2013-14

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

For Appellant: Shri A.V.Raghuram, ARFor Respondent: Smt. M.Narmada, 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. 1188/HYD/2018 Assessment Year: 2013-14 Income Tax Officer, M/s.GMR Aerospace Engineering Ward-2(2), Vs Co. Ltd., HYDERABAD (formerly known as MAS GMR Aerospace Engineering Limited), HYDERABAD [PAN: AACCD8269K] (Appellant) (Respondent) For Revenue : Smt. M.Narmada, DR For Assessee : Shri A.V.Raghuram, AR Date of Hearing : 21-06-2021 Date of Pronouncement : 22-06-2021 O R D E R PER S.S.GODARA, J.M. : This Revenue’s appeal…

ACIT, Circle-1, Warangal vs. Northern Power Distribution Company of Telangana Limited, Warangal

ITA 186/HYD/2017[2013-14]Status: DisposedITAT Hyderabad11 Jun 2021AY 2013-14

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

For Appellant: Shri V.Siva Kumar, ARFor Respondent: Shri R.Dipak, DR
Section 14Section 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. 186/HYD/2017 Assessment Year: 2013-14 Asst.Commissioner of M/s.Northern Power Income Tax, Vs Distribution Company of Circle-1, Telangana Ltd., WARANGAL WARANGAL [PAN: AABCN2875L] (Appellant) (Respondent) For Revenue : Shri R.Dipak, DR For Assessee : Shri V.Siva Kumar, AR Date of Hearing : 22-04-2021 Date of Pronouncement : 11-06-2021 O R D E R PER S.S.GODARA, J.M. : This Revenue’s appeal for AY.2013-14 arises from th…

Principal Commissioner of Income Tax - 7 vs. M/S Universal Power Transformers Pvt Ltd

The appeal stands dismissed accordingly

ITA/107/2020HC Karnataka04 Jun 2021

Bench: SATISH CHANDRA SHARMA,RAVI V HOSMANI

Section 14ASection 260ASection 50CSection 73

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 4TH DAY OF JUNE, 2021 PRESENT THE HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA AND THE HON'BLE MR. JUSTICE RAVI V. HOSMANI ITA NO.107/2020 BETWEEN 1. PRINCIPAL COMMISSIONER OF INCOME TAX-7, BMTC COMPLEX, KORAMANGALA, BENGALURU. 2. THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE – 7(1)(1), BMTC CMPLEX, 80 FT ROAD, 6TH BLOCK, KORAMANGALA, BANGALORE. ... APPELLANTS (BY SRI SANMATHI E.I, ADVOCATE) AND M/S UNIVERSAL POWER TRANSFORMERS PVT.LTD., NO.26/A, 2ND PHGASE, PEENYA I…

Principal Commissioner of Income Tax-5 vs. M/S. Nadathur Estates Pvt. Ltd

Appeal stands dismissed

ITA/247/2020HC Karnataka03 Jun 2021

Bench: SATISH CHANDRA SHARMA,RAVI V HOSMANI

Section 14ASection 260Section 73

…ITA No.247/2020 1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 3RD DAY OF JUNE, 2021 PRESENT THE HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA AND THE HON'BLE MR. JUSTICE RAVI V. HOSMANI I.T.A. NO. 247 OF 2020 BETWEEN: 1. PRINCIPAL COMMISSIONER OF INCOME TAX-5 BMTC COMPLEX KORAMANGALA BENGALURU. 2. ASSISTANT COMMISSIONER INCOME TAX, CIRCLE-5(1)(1) BMTC COMPLEX KORAMANGALA BENGALURU. …APPELLANTS [BY SRI. SANMATHI E.I., ADVOCATE (THROUGH VC)] AND: M/S. NADATHUR ESTATES PVT. LTD., 3RD FLOOR, NADATHUR PALACE PLOT…

Victory Transformers and Swithgears Limited, Medchal, R.R.Dist vs. DCIT, Circle-17(2), Hyderabad

Appeal is partly allowed in above

ITA 737/HYD/2017[2012-13]Status: DisposedITAT Hyderabad31 May 2021AY 2012-13

Bench: Shri S.S. Godara & Shri Laxmi Prasad Sahu(Through Virtual Hearing) M/S. Victory Transformers & Switchgears Limited, Medchal, R.R. District. Pan Aabcv 9082D …..Appellant. Vs. Dy. Commissioner Of Income Tax, Circle 17(2), Hyderabad. …..Respondent.

For Appellant: Shri S. Rama Rao, AdvocateFor Respondent: Shri R. Dipak (D.R.)
Section 143(3)Section 14ASection 28Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD ‘ A ‘ BENCH, HYDERABAD. BEFORE SHRI S.S. GODARA, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER (Through Virtual Hearing) M/s. Victory Transformers & Switchgears Limited, Medchal, R.R. District. PAN AABCV 9082D …..Appellant. Vs. Dy. Commissioner of Income Tax, Circle 17(2), Hyderabad. …..Respondent. Appellant By : Shri S. Rama Rao, Advocate. Respondent By : Shri R. Dipak (D.R.) Date of Hearing : 26.04.2021. Date of Pronouncement : 31.05.2021. O R D E R Per Shri S.S. Godara, J.M. : This assessee’s appeal for Asst. Year 2012-13 arises from the Commis…

The Pr Commissioner of Income Tax, CIT(A) vs. M/S Delhi International Airport Pvt Ltd

In the result, we don to find any

ITA/352/2018HC Karnataka25 May 2021

Bench: SATISH CHANDRA SHARMA,R. NATARAJ

Section 14ASection 260A

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 25TH DAY OF MAY, 2021 PRESENT THE HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA AND THE HON'BLE MR. JUSTICE NATARAJ RANGASWAMY ITA NO.352/2018 C/W ITA NO.350/2018, ITA NO.351/2018 BETWEEN 1. THE PR.COMMISSIONER OF INCOME TAX CIT (A), CENTRAL CIRCLE, C.R.BUILDING, QUEEN’S ROAD BENGALURU 560 001. 2. THE ASST.COMMISSIONER OF INCOME TAX CENTRAL CIRCLE, C.R.BUILDING, QUEEN’S ROAD BENGALURU 560 001. ... APPELLANTS COMMON (BY SRI K V ARAVIND, ADVOCATE) AND: M/S D…

Creamline Dairy Projects Limited, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-1(2), Hyderabad

Appeal is allowed in above terms

ITA 937/HYD/2018[2014-15]Status: DisposedITAT Hyderabad06 May 2021AY 2014-15

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

For Appellant: Shri K.C.Devdas, 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. 937/HYD/2018 Assessment Year: 2014-15 Creamline Dairy The Deputy Commissioner Projects Limited, Vs of Income Tax, HYDERABAD Circle-1(2), [PAN: AABCC6780D] HYDERABAD (Appellant) (Respondent) For Assessee : Shri K.C.Devdas, AR For Revenue : Shri Rohit Mujumdar, DR Date of Hearing : 09-02-2021 Date of Pronouncement : 06-05-2021 O R D E R PER S.S. GODARAA, JM : This assessee’s appeal for AY.2014-15 arises from the CIT(A)-1,…

Ittina Properties Pvt., Ltd., Bangalore vs. Addl.Commissioner of Income-Tax, Bangalore

In the result, assessee’s appeal is partly allowed

ITA 2011/BANG/2016[2010-11]Status: DisposedITAT Bangalore29 Mar 2021AY 2010-11

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2010-11 M/S. Ittina Properties Pvt. Ltd., The Additional No.380, Opp. Cpwd Quarters, Commissioner Of Income Vs. Iii Block, Koramangala, Tax, Bengaluru. Range-Ii, Pan No : Aaaci 3805 Q Bengaluru. Appellant Respondent Appellant By : Shri. Deepak Chopra, Ca Respondent By : Shri. Mathivanan, Cit(Dr)(Itat) Date Of Hearing : 03.03.2021 Date Of Pronouncement : 29.03.2021

For Appellant: Shri. Deepak Chopra, CAFor Respondent: Shri. Mathivanan, CIT(DR)(ITAT)
Section 10(38)Section 144Section 14ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year: 2010-11 M/s. Ittina Properties Pvt. Ltd., The Additional No.380, Opp. CPWD Quarters, Commissioner of Income Vs. III Block, Koramangala, Tax, Bengaluru. Range-II, PAN NO : AAACI 3805 Q Bengaluru. APPELLANT RESPONDENT Appellant by : Shri. Deepak Chopra, CA Respondent by : Shri. Mathivanan, CIT(DR)(ITAT) Date of Hearing : 03.03.2021 Date of Pronouncement : 29.03.2021 O R D E R Per Chandra Poojari, Accountant Member: This appeal is by the assessee directe…

Pr. Commissioner of Income-Tax-4 vs. Karnataka State Financial Corporation Ltd

ITA/168/2019HC Karnataka26 Mar 2021

Bench: SATISH CHANDRA SHARMA,S VISHWAJITH SHETTY

Section 143(3)Section 14ASection 260Section 73

…ITA 168/2019 1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 26TH DAY OF MARCH, 2021 PRESENT THE HON’BLE MR.JUSTICE SATISH CHANDRA SHARMA AND THE HON’BLE MR. JUSTICE S.VISHWAJITH SHETTY I.T.A.No.168/2019 BETWEEN: 1. Pr. Commissioner of Income Tax-4, BMTC Complex, Koramangala, Bangalore. 2. Assistant Commissioner of Income Tax, Circle-4(1)(1), Bangalore. … APPELLANTS (By Sri Sanmathi.E.I., Adv.) AND: Karnataka State Financial Corporation Ltd., KSFC Bhavan, No.1/1, Thimmaiah Road, Near Cantonment Railway Station, Bengaluru – 560 052. P…

Pr. Commissioner of Income Tax - 5 vs. M/S Nam Estates Private Limited

The appeal stands dismissed

ITA/273/2019HC Karnataka26 Mar 2021

Bench: SATISH CHANDRA SHARMA,S VISHWAJITH SHETTY

Section 143Section 143(3)Section 14ASection 154Section 260Section 90Section 90ASection 91

…ITA 273/2019 1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 26TH DAY OF MARCH, 2021 PRESENT THE HON’BLE MR.JUSTICE SATISH CHANDRA SHARMA AND THE HON’BLE MR. JUSTICE S.VISHWAJITH SHETTY I.T.A.No.273/2019 (I-IT) BETWEEN: 1. PR. COMMISSIONER OF INCOME TAX-5, BMTC COMPLEX, KORAMANGALA, BENGALURU . 2. THE INCOME-TAX OFFICER WARD 5(1)(1), BENGALURU. … APPELLANTS (By Sri E.I.Sanmathi, Adv.) AND: M/S. NAM ESTATES PRIVATE LIMITED, 1ST FLOOR, EMBASSY POINT, 150, INFANTRY ROAD, BENGALURU – 560 001. … RESPONDENT (By Sri T.Suryanarayana, Adv.) THIS INCO…

Srm Civil Works Pvt. Ltd., Chennai vs. DCIT, Chennai

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

ITA 429/CHNY/2017[2012-13]Status: DisposedITAT Chennai15 Mar 2021AY 2012-13

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaramanआयकर अपील सं./I.T.A. No. 429/Chny/2017 िनधा"रण वष"/Assessment Year:2012-13 M/S. Srm Civil Works Pvt. Ltd., The Deputy Commissioner Of No. 23, Vengada Mangalam, Vs. Income Tax, Chengalpattu Tk., Central Circle I(3), Kanchipuram District Chennai – 34. [Pan:Aagcs1005G] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri B. Purushotaman, C.A. ""थ" की ओर से/Respondent By : Mrs. R. Anita, Jcit सुनवाई की तारीख/ Date Of Hearing : 07.01.2021 घोषणा की तारीख /Date Of Pronouncement : 15.03.2021 आदेश /O R D E R Per Duvvuru Rl Reddy: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 18, Chennai, Dated 22.11.2016 Relevant To The Assessment Year 2012-13. The Only Effective Ground Raised In The Appeal Of The Assessee Is That The Ld. Cit(A) Has Erred In Confirming The Disallowance Made Under Section 14A Of The Income Tax Act, 1961. 2. Brief Facts Relating To The Disallowance Made Under Section 14A Of The Act Are That Against The Investment Of ₹.2,34,29,175/- Made In The Financial Year 2011-12 In The Shares Of Hemadri Cements Ltd., The Total Investments

For Appellant: Shri B. Purushotaman, C.AFor Respondent: Mrs. R. Anita, JCIT
Section 14A

…आयकर अपीलीय अिधकरण, ‘‘डी” "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘D’ BENCH, CHENNAI "ी धु"ु" आर.एल रे"ी, "ाियक सद" एवं "ी एस जयरामन, लेखा सद" के सम" Before Shri Duvvuru RL Reddy, Judicial Member & Shri S. Jayaraman, Accountant Member आयकर अपील सं./I.T.A. No. 429/Chny/2017 िनधा"रण वष"/Assessment Year:2012-13 M/s. SRM Civil Works Pvt. Ltd., The Deputy Commissioner of No. 23, Vengada Mangalam, Vs. Income Tax, Chengalpattu Tk., Central Circle I(3), Kanchipuram District Chennai – 34. [PAN:AAGCS1005G] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant by : Shri B. Purushotaman, C.A. ""थ" की ओ…