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.

Galada Finane Ltd, Chennai vs. DCIT, Corp Cir 2(1), Chennai

In the result, appeal filed by the assessee is dismissed

ITA 572/CHNY/2019[2015-16]Status: DisposedITAT Chennai10 Mar 2021AY 2015-16

Bench: Shri Mahavir Singh, Vice- & Shri G.Manjunathaआयकरअपीलसं./I.T.A.No.572/Chny/2019 ("नधा"रणवष" / Assessment Year: 2015-16) M/S. Galada Finance Ltd. Vs The Deputy Commissioner Of 7, Shaffee Mohammed Road, Income Tax, Thousands Lights, Corporate Circle-2(1) Chennai-600 006. Chennai. Pan:Aabcg 6566B (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr. Suresh Periasamy,JCITFor Respondent: 09.03.2021
Section 115JSection 143(3)Section 14A

…ng Officer under Rule 8D(ii) & (iii) of Income Tax Rules, 1962 to the extent of exempt income of ` 3,06,935/- on the basis of request of the assessee in light of decision of the Hon'ble Supreme Court in the case of CIT Vs. Chettinad Logistics Pvt.Ltd. (2017) 80 Taxmann.com 221, where the Hon’ble Supreme Court held that disallowances contemplated u/s.14A of the Act, should not exceed the amount of exempt income earned during the year. A similar view has been expressed by the Hon'ble Supreme Court in the case of PCIT Vs. State Bank of Patiala (2018) 99 taxmann.com 286. Therefore, we are of the considered view t…

Magarpatta Township Development & Construction Co. Ltd, Pune vs. Deputy Commissioner of Income-Tax, Circle - 14, Pune

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

ITA 2945/PUN/2017[2013-14]Status: DisposedITAT Pune05 Mar 2021AY 2013-14

Bench: Shri Inturi Rama Rao, Am & Shri S. S. Viswanethra Ravi, Jm आयकर अपील सं. / Ita No.2945/Pun/2017 िनधा"रण वष" / Assessment Year : 2013-14 Magarpatta Township Development & Construction Co. Ltd., 13, Megaspace, Sholapur Bazar Road, Off East Street, Camp, Pune-411001. .......अपीलाथ" / Appellant Pan : Aabcm2461K बनाम / V/S. Dcit, Circle-14, ……""यथ" / Respondent Pune. Assessee By : Shri Sakharam Sable Revenue By : Shri S. P. Walimbe सुनवाई क" तारीख / Date Of Hearing : 04.03.2021 घोषणा क" तारीख / Date Of Pronouncement : 05.03.2021 आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of Ld. Commissioner Of Income Tax (Appeals)- 9, Pune (‘Cit(A)’ For Short) Dated 30.10.2017 For The Assessment Year 2013-14. 2. The Appellant Raised The Following Grounds Of Appeal :- “A) The Learned Assessing Officer Has Erred In Making An Addition Of Rs.3,86,352/- On Account Of Disallowance U/S 14A Read With Rule- 8(D), While The Appellant Company Has Not Received Any Sum By Way Of Exempt Income. Further, The Appellant Company Has Not Made Any Additional Investments Generating Exempt Income During The Year. The Company Has Not Utilized Any Borrowed Funds For Investments. On The Similar Facts, The Learned Commissioner Of Income Tax (Appeals) Has Deleted The Disallowance For A.Y. 2009-10 & 2011-12. The Same Has Been Upheld By Itat (Pune Bench) For A.Y. 2009-10. Therefore, In The Light Of Various Judicial Decisions, This Disallowance Being Unwarranted Needs Cancellation. B) The Appellant Craves Leave To Add, Modify, Expand The Ground(S) Of Appeal & Lay/Produce The Evidence(S) At The Time Of Hearing.”

For Appellant: Shri Sakharam SableFor Respondent: Shri S. P. Walimbe
Section 143(3)Section 14A

…आयकर अपीलीय अिधकरण “ए” "यायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE (Through Virtual Court) BEFORE SHRI INTURI RAMA RAO, AM AND SHRI S. S. VISWANETHRA RAVI, JM आयकर अपील सं. / ITA No.2945/PUN/2017 िनधा"रण वष" / Assessment Year : 2013-14 Magarpatta Township Development & Construction Co. Ltd., 13, Megaspace, Sholapur Bazar Road, Off East Street, Camp, Pune-411001. .......अपीलाथ" / Appellant PAN : AABCM2461K बनाम / V/s. DCIT, Circle-14, ……""यथ" / Respondent Pune. Assessee by : Shri Sakharam Sable Revenue by : Shri S. P. Walimbe सुनवाई क" तारीख / Date of Hearing : 04.03.2021 घोषणा क" तारीख…

Sri Krishna Jewellery Mart, Hyderabad vs. Dy. Commissioner of Income Tax, Central Circle-2(3), Hyderabad

Appeal are allowed in above terms

ITA 346/HYD/2019[2012-13]Status: DisposedITAT Hyderabad19 Feb 2021AY 2012-13

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

For Appellant: Shri M.V.Anil Kumar, 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. Nos. 345 & 346/HYD/2019 Assessment Year: 2012-13 The Deputy Commissioner of Income Tax, Central Circle-2(3), Sri Krishna Jewellery Mart, HYDERABAD HYDERABAD Vs [PAN: AAJFS6312C] The Asst. Commissioner of Income Tax, Circle-7(1), HYDERABAD (Appellant) (Respondent) For Assessee : Shri M.V.Anil Kumar, AR For Revenue : Shri Rohit Mujumdar, DR Date of Hearing : 08-02-2021 Date of Pronouncement : 19-02-2021 O R D E R PER BENCH :…

Sri Krishna Jewellery Mart, Hyderabad vs. Dy. Commissioner of Income Tax, Central Circle-2(3), Hyderabad

Appeal are allowed in above terms

ITA 345/HYD/2019[2012-13]Status: DisposedITAT Hyderabad19 Feb 2021AY 2012-13

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

For Appellant: Shri M.V.Anil Kumar, 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. Nos. 345 & 346/HYD/2019 Assessment Year: 2012-13 The Deputy Commissioner of Income Tax, Central Circle-2(3), Sri Krishna Jewellery Mart, HYDERABAD HYDERABAD Vs [PAN: AAJFS6312C] The Asst. Commissioner of Income Tax, Circle-7(1), HYDERABAD (Appellant) (Respondent) For Assessee : Shri M.V.Anil Kumar, AR For Revenue : Shri Rohit Mujumdar, DR Date of Hearing : 08-02-2021 Date of Pronouncement : 19-02-2021 O R D E R PER BENCH :…

The Commissioner of Income Tax vs. M/S Quest Global Engineering Services Pvt. Ltd

In the result, we don to find any

ITA/133/2015HC Karnataka15 Feb 2021

Bench: ALOK ARADHE,R. NATARAJ

Section 143(1)Section 14ASection 260Section 73

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 15TH DAY OF FEBRUARY 2021 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE NATARAJ RANGASWAMY I.T.A. NO.133 OF 2015 BETWEEN: 1. THE COMMISSIONER OF INCOME-TAX C.R. BUILDING, QUEENS ROAD BANGALORE. 2. THE DEPUTY COMMISSIONER OF INCOME-TAX CIRCLE-12(2), RASHTROTHANA BHAVAN NRUPATHUNGA ROAD BANGALORE-560001. .... APPELLANTS (BY MR. K.V. ARAVIND, ADV.,) AND: M/S. QUEST GLOBAL ENGINEERING SERVICES PVT. LTD., SECOND FLOOR, PRIMOSE 7B EMBASSEY TECH VILLAGE SARJAPURA-MARATHAHALLI OUTER RING ROAD DEVARABEES…

Pr Commissioner of Income Tax-5 vs. M/S Novell Software Development (India) Pvt.Ltd

In the result, we do not find any merit in this appeal

ITA/271/2017HC Karnataka16 Jan 2021

Bench: ALOK ARADHE,R. NATARAJ

Section 14ASection 260Section 260ASection 40Section 9

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 16TH DAY OF JANUARY 2021 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE NATARAJ RANGASWAMY I.T.A. NO.271 OF 2017 BETWEEN: 1. PR. COMMISSIONER OF INCOME TAX-5 BMTC COMPLEX, KORAMANGALA BANGALORE. 2. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 5(1)(2), BANGALORE. ... APPELLANTS (BY SRI. T.N.C. SRIDHAR, ADV., FOR SRI. SANMATHI E.I. ADAV.,) AND: M/S. NOVELL SOFTWARE DEVELOPMENT (INDIA) PVT. LTD. 'LAUREL', BLOCK-D, 65/2 BAGMANE TECH PARK C.V. RAMAN NAGAR BYRASANDRA, BANGALORE-93. ... RESPONDENT (BY SRI…

High Energy Batteries India Ltd, Chennai vs. ITO Corporate Ward 2 (3), Chennai

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 1258/CHNY/2018[2012-13]Status: DisposedITAT Chennai04 Dec 2020AY 2012-13

Bench: Shri Duvvuru Rl Reddy & Shri G. Manjunathaआयकर अपील सं./I.T.A. No. 1258/Chny/2018 िनधा"रण वष"/Assessment Year: 2012-13 High Energy Batteries India Ltd., The Income Tax Officer, No. 13, Esvin House, Old Vs. Corporate Ward 2(3), Mahabalipuram Road, 121, Mahatma Gandhi Road, Chennai 600 096. Chennai 600 034. [Pan:Aaach1479H] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri G. Baskar, Advocate ""थ" की ओर से/Respondent By : Shri Ar.V. Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 22.10.2020 घोषणा की तारीख /Date Of Pronouncement : 04.12.2020 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) 6, Chennai, Dated 30.01.2018 Relevant To The Assessment Year 2012-13. The Assessee Has Raised The Following Grounds: 1.1 The Commissioner Of Income Tax (Appeals) Erred In Confirming The Action Of The Ao In Allowing Only Depreciation @15% On Bolero Van As Against The Claim By The Appellant That It Should Be Totally Allowed As An Expenditure. 1.2 The Commissioner Of Income Tax (Appeals) Failed To Note That Since The Vehicle Is Being Used For Research & Development Its Entire Cost Is Entitled For 100% Deduction U/S.35(1)(Iv) Of The Income Tax Act.

For Appellant: Shri G. Baskar, AdvocateFor Respondent: Shri AR.V. Sreenivasan, Addl. CIT
Section 143(1)Section 143(3)Section 14ASection 35(1)(iv)

…आयकर अपीलीय अिधकरण, ’सी’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी धु"ु" आर.एल रे"ी, "ाियक सद" एवं "ी जी. मऺजुनाथा, लेखा सद" के सम" Before Shri Duvvuru RL Reddy, Judicial Member & Shri G. Manjunatha, Accountant Member आयकर अपील सं./I.T.A. No. 1258/Chny/2018 िनधा"रण वष"/Assessment Year: 2012-13 High Energy Batteries India Ltd., The Income Tax Officer, No. 13, Esvin House, Old Vs. Corporate Ward 2(3), Mahabalipuram Road, 121, Mahatma Gandhi Road, Chennai 600 096. Chennai 600 034. [PAN:AAACH1479H] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant by : Shri G. Baskar, Ad…

Deputy Commissioner of Income Tax, Central Circle - 2(2), Bangalore vs. M/S. Assetz Infrastructure Private Limited, Bangalore

In the result, the appeal filed by the assessee and revenue are partly allowed

ITA 983/BANG/2019[2014-15]Status: DisposedITAT Bangalore02 Dec 2020AY 2014-15

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaranassessment Year: 2014-15

For Appellant: Shri B. Sudheendra, A.RFor Respondent: Shri Sunil Kumar Agarwal, D.R
Section 14ASection 2(22)(e)Section 36(1)(iii)

…ITA No.563&983/Bang/2019 Assetz Infrastructure Pvt. Ltd., Bengaluru IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER Assessment Year: 2014-15 M/s. Assetz Infrastructure Pvt. Ltd. 2/1, Second Floor, Deputy Commissioner Embassy Icon Annexe of Income-tax Infantry Road Vs. Circle-1(1)(1) Bengaluru-560 001 Bengaluru PAN NO : AAGCA7614K APPELLANT RESPONDENT Assessment Year: 2014-15 M/s. Assetz Infrastructure Deputy Commissioner of Pvt. Ltd. Income-tax 2/1, Second Floor, Embassy Vs. Circle-2(2) Icon Annexe Bengaluru In…

Snj Distillers Pvt Ltd., Chennai vs. ACIT Central Circle-2(1), Chennai

In the result, the appeals filed by the Revenue for Asst

ITA 2993/CHNY/2019[2017-18]Status: DisposedITAT Chennai04 Nov 2020AY 2017-18

Bench: Shri Duvvuru Rl Reddy & Shri G. Manjunathaआयकर अपील सं./I.T.A.Nos.2703, 2704, 2705/Chny/2019, ("नधा"रण वष" / Assessment Years: 2014-15,2015-16 & 2016-17) The Dcit, Vs M/S. Snj Distillers Pvt. Ltd. Central Circle 2(1), Old No.47, New No.99, Chennai – 600 034. Canal Bank Road, Cit Nagar, Nandanam, Chenani – 600 035. Pan: Aalcs9312F (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./I.T.A.Nos.2194, 2195 & 2993/Chny/2019, ("नधा"रण वष" / Assessment Years: 2015-16, 2016-17 & 2017-18) Vs The Acit, M/S. Snj Distillers Pvt. Ltd. Old No.47, New No.99, Central Circle 2(1), Canal Bank Road, Chennai – 600 034. Cit Nagar, Nandanam, Chenani – 600 035. Pan: Aalcs9312F (अपीलाथ"/Appellant) (""यथ"/Respondent) "नधा"रतीक" ओर से/Assessee By : Shri D. Anand, Advocate : राज"कीओरसे /Revenue By Shri Ar.V. Sreenivasan, Addl.Cit : सुनवाई क" तार"ख/Date Of Hearing 13.10.2020 घोषणा क" तार"ख /Date Of Pronouncement : 04.11.2020

For Appellant: Shri D. Anand, Advocate
Section 132Section 139Section 143(1)Section 14ASection 234A

…आयकर अपील"य अ"धकरण, ‘सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘C’ BENCH, CHENNAI "ी धु"ु" आर.एल रे"ी, "ाियक सद" एवं "ी जी. मंजुनाथ, लेखा सद" के सम" BEFORE SHRI DUVVURU RL REDDY, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.Nos.2703, 2704, 2705/Chny/2019, ("नधा"रण वष" / Assessment Years: 2014-15,2015-16 & 2016-17) The DCIT, Vs M/s. SNJ Distillers Pvt. Ltd. Central Circle 2(1), Old No.47, New No.99, Chennai – 600 034. Canal Bank Road, CIT Nagar, Nandanam, Chenani – 600 035. PAN: AALCS9312F (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./I.T.A.Nos.2194, 2195…

DCIT, CC-2(1), Chennai vs. M/S. Snj Distillers Pvt. Ltd., Chennai

In the result, the appeals filed by the Revenue for Asst

ITA 2704/CHNY/2019[2015-16]Status: DisposedITAT Chennai04 Nov 2020AY 2015-16

Bench: Shri Duvvuru Rl Reddy & Shri G. Manjunathaआयकर अपील सं./I.T.A.Nos.2703, 2704, 2705/Chny/2019, ("नधा"रण वष" / Assessment Years: 2014-15,2015-16 & 2016-17) The Dcit, Vs M/S. Snj Distillers Pvt. Ltd. Central Circle 2(1), Old No.47, New No.99, Chennai – 600 034. Canal Bank Road, Cit Nagar, Nandanam, Chenani – 600 035. Pan: Aalcs9312F (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./I.T.A.Nos.2194, 2195 & 2993/Chny/2019, ("नधा"रण वष" / Assessment Years: 2015-16, 2016-17 & 2017-18) Vs The Acit, M/S. Snj Distillers Pvt. Ltd. Old No.47, New No.99, Central Circle 2(1), Canal Bank Road, Chennai – 600 034. Cit Nagar, Nandanam, Chenani – 600 035. Pan: Aalcs9312F (अपीलाथ"/Appellant) (""यथ"/Respondent) "नधा"रतीक" ओर से/Assessee By : Shri D. Anand, Advocate : राज"कीओरसे /Revenue By Shri Ar.V. Sreenivasan, Addl.Cit : सुनवाई क" तार"ख/Date Of Hearing 13.10.2020 घोषणा क" तार"ख /Date Of Pronouncement : 04.11.2020

For Appellant: Shri D. Anand, Advocate
Section 132Section 139Section 143(1)Section 14ASection 234A

…आयकर अपील"य अ"धकरण, ‘सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘C’ BENCH, CHENNAI "ी धु"ु" आर.एल रे"ी, "ाियक सद" एवं "ी जी. मंजुनाथ, लेखा सद" के सम" BEFORE SHRI DUVVURU RL REDDY, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.Nos.2703, 2704, 2705/Chny/2019, ("नधा"रण वष" / Assessment Years: 2014-15,2015-16 & 2016-17) The DCIT, Vs M/s. SNJ Distillers Pvt. Ltd. Central Circle 2(1), Old No.47, New No.99, Chennai – 600 034. Canal Bank Road, CIT Nagar, Nandanam, Chenani – 600 035. PAN: AALCS9312F (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./I.T.A.Nos.2194, 2195…

DCIT, CC-2(1), Chennai vs. M/S. Snj Distillers Pvt. Ltd., Chennai

In the result, the appeals filed by the Revenue for Asst

ITA 2703/CHNY/2019[2014-15]Status: DisposedITAT Chennai04 Nov 2020AY 2014-15

Bench: Shri Duvvuru Rl Reddy & Shri G. Manjunathaआयकर अपील सं./I.T.A.Nos.2703, 2704, 2705/Chny/2019, ("नधा"रण वष" / Assessment Years: 2014-15,2015-16 & 2016-17) The Dcit, Vs M/S. Snj Distillers Pvt. Ltd. Central Circle 2(1), Old No.47, New No.99, Chennai – 600 034. Canal Bank Road, Cit Nagar, Nandanam, Chenani – 600 035. Pan: Aalcs9312F (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./I.T.A.Nos.2194, 2195 & 2993/Chny/2019, ("नधा"रण वष" / Assessment Years: 2015-16, 2016-17 & 2017-18) Vs The Acit, M/S. Snj Distillers Pvt. Ltd. Old No.47, New No.99, Central Circle 2(1), Canal Bank Road, Chennai – 600 034. Cit Nagar, Nandanam, Chenani – 600 035. Pan: Aalcs9312F (अपीलाथ"/Appellant) (""यथ"/Respondent) "नधा"रतीक" ओर से/Assessee By : Shri D. Anand, Advocate : राज"कीओरसे /Revenue By Shri Ar.V. Sreenivasan, Addl.Cit : सुनवाई क" तार"ख/Date Of Hearing 13.10.2020 घोषणा क" तार"ख /Date Of Pronouncement : 04.11.2020

For Appellant: Shri D. Anand, Advocate
Section 132Section 139Section 143(1)Section 14ASection 234A

…आयकर अपील"य अ"धकरण, ‘सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘C’ BENCH, CHENNAI "ी धु"ु" आर.एल रे"ी, "ाियक सद" एवं "ी जी. मंजुनाथ, लेखा सद" के सम" BEFORE SHRI DUVVURU RL REDDY, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.Nos.2703, 2704, 2705/Chny/2019, ("नधा"रण वष" / Assessment Years: 2014-15,2015-16 & 2016-17) The DCIT, Vs M/s. SNJ Distillers Pvt. Ltd. Central Circle 2(1), Old No.47, New No.99, Chennai – 600 034. Canal Bank Road, CIT Nagar, Nandanam, Chenani – 600 035. PAN: AALCS9312F (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./I.T.A.Nos.2194, 2195…

Snj Distillers Pvt Ltd., Chennai vs. ACIT Central Circle-2(1), Chennai

In the result, the appeals filed by the Revenue for Asst

ITA 2195/CHNY/2019[2016-17]Status: DisposedITAT Chennai04 Nov 2020AY 2016-17

Bench: Shri Duvvuru Rl Reddy & Shri G. Manjunathaआयकर अपील सं./I.T.A.Nos.2703, 2704, 2705/Chny/2019, ("नधा"रण वष" / Assessment Years: 2014-15,2015-16 & 2016-17) The Dcit, Vs M/S. Snj Distillers Pvt. Ltd. Central Circle 2(1), Old No.47, New No.99, Chennai – 600 034. Canal Bank Road, Cit Nagar, Nandanam, Chenani – 600 035. Pan: Aalcs9312F (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./I.T.A.Nos.2194, 2195 & 2993/Chny/2019, ("नधा"रण वष" / Assessment Years: 2015-16, 2016-17 & 2017-18) Vs The Acit, M/S. Snj Distillers Pvt. Ltd. Old No.47, New No.99, Central Circle 2(1), Canal Bank Road, Chennai – 600 034. Cit Nagar, Nandanam, Chenani – 600 035. Pan: Aalcs9312F (अपीलाथ"/Appellant) (""यथ"/Respondent) "नधा"रतीक" ओर से/Assessee By : Shri D. Anand, Advocate : राज"कीओरसे /Revenue By Shri Ar.V. Sreenivasan, Addl.Cit : सुनवाई क" तार"ख/Date Of Hearing 13.10.2020 घोषणा क" तार"ख /Date Of Pronouncement : 04.11.2020

For Appellant: Shri D. Anand, Advocate
Section 132Section 139Section 143(1)Section 14ASection 234A

…आयकर अपील"य अ"धकरण, ‘सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘C’ BENCH, CHENNAI "ी धु"ु" आर.एल रे"ी, "ाियक सद" एवं "ी जी. मंजुनाथ, लेखा सद" के सम" BEFORE SHRI DUVVURU RL REDDY, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.Nos.2703, 2704, 2705/Chny/2019, ("नधा"रण वष" / Assessment Years: 2014-15,2015-16 & 2016-17) The DCIT, Vs M/s. SNJ Distillers Pvt. Ltd. Central Circle 2(1), Old No.47, New No.99, Chennai – 600 034. Canal Bank Road, CIT Nagar, Nandanam, Chenani – 600 035. PAN: AALCS9312F (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./I.T.A.Nos.2194, 2195…

Snj Distillers Pvt Ltd., Chennai vs. ACIT Central Circle-2(1), Chennai

In the result, the appeals filed by the Revenue for Asst

ITA 2194/CHNY/2019[2015-16]Status: DisposedITAT Chennai04 Nov 2020AY 2015-16

Bench: Shri Duvvuru Rl Reddy & Shri G. Manjunathaआयकर अपील सं./I.T.A.Nos.2703, 2704, 2705/Chny/2019, ("नधा"रण वष" / Assessment Years: 2014-15,2015-16 & 2016-17) The Dcit, Vs M/S. Snj Distillers Pvt. Ltd. Central Circle 2(1), Old No.47, New No.99, Chennai – 600 034. Canal Bank Road, Cit Nagar, Nandanam, Chenani – 600 035. Pan: Aalcs9312F (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./I.T.A.Nos.2194, 2195 & 2993/Chny/2019, ("नधा"रण वष" / Assessment Years: 2015-16, 2016-17 & 2017-18) Vs The Acit, M/S. Snj Distillers Pvt. Ltd. Old No.47, New No.99, Central Circle 2(1), Canal Bank Road, Chennai – 600 034. Cit Nagar, Nandanam, Chenani – 600 035. Pan: Aalcs9312F (अपीलाथ"/Appellant) (""यथ"/Respondent) "नधा"रतीक" ओर से/Assessee By : Shri D. Anand, Advocate : राज"कीओरसे /Revenue By Shri Ar.V. Sreenivasan, Addl.Cit : सुनवाई क" तार"ख/Date Of Hearing 13.10.2020 घोषणा क" तार"ख /Date Of Pronouncement : 04.11.2020

For Appellant: Shri D. Anand, Advocate
Section 132Section 139Section 143(1)Section 14ASection 234A

…आयकर अपील"य अ"धकरण, ‘सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘C’ BENCH, CHENNAI "ी धु"ु" आर.एल रे"ी, "ाियक सद" एवं "ी जी. मंजुनाथ, लेखा सद" के सम" BEFORE SHRI DUVVURU RL REDDY, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.Nos.2703, 2704, 2705/Chny/2019, ("नधा"रण वष" / Assessment Years: 2014-15,2015-16 & 2016-17) The DCIT, Vs M/s. SNJ Distillers Pvt. Ltd. Central Circle 2(1), Old No.47, New No.99, Chennai – 600 034. Canal Bank Road, CIT Nagar, Nandanam, Chenani – 600 035. PAN: AALCS9312F (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./I.T.A.Nos.2194, 2195…

DCIT, CC-2(1), Chennai vs. M/S. Snj Distillers Pvt. Ltd., Chennai

In the result, the appeals filed by the Revenue for Asst

ITA 2705/CHNY/2019[2016-17]Status: DisposedITAT Chennai04 Nov 2020AY 2016-17

Bench: Shri Duvvuru Rl Reddy & Shri G. Manjunathaआयकर अपील सं./I.T.A.Nos.2703, 2704, 2705/Chny/2019, ("नधा"रण वष" / Assessment Years: 2014-15,2015-16 & 2016-17) The Dcit, Vs M/S. Snj Distillers Pvt. Ltd. Central Circle 2(1), Old No.47, New No.99, Chennai – 600 034. Canal Bank Road, Cit Nagar, Nandanam, Chenani – 600 035. Pan: Aalcs9312F (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./I.T.A.Nos.2194, 2195 & 2993/Chny/2019, ("नधा"रण वष" / Assessment Years: 2015-16, 2016-17 & 2017-18) Vs The Acit, M/S. Snj Distillers Pvt. Ltd. Old No.47, New No.99, Central Circle 2(1), Canal Bank Road, Chennai – 600 034. Cit Nagar, Nandanam, Chenani – 600 035. Pan: Aalcs9312F (अपीलाथ"/Appellant) (""यथ"/Respondent) "नधा"रतीक" ओर से/Assessee By : Shri D. Anand, Advocate : राज"कीओरसे /Revenue By Shri Ar.V. Sreenivasan, Addl.Cit : सुनवाई क" तार"ख/Date Of Hearing 13.10.2020 घोषणा क" तार"ख /Date Of Pronouncement : 04.11.2020

For Appellant: Shri D. Anand, Advocate
Section 132Section 139Section 143(1)Section 14ASection 234A

…आयकर अपील"य अ"धकरण, ‘सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘C’ BENCH, CHENNAI "ी धु"ु" आर.एल रे"ी, "ाियक सद" एवं "ी जी. मंजुनाथ, लेखा सद" के सम" BEFORE SHRI DUVVURU RL REDDY, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.Nos.2703, 2704, 2705/Chny/2019, ("नधा"रण वष" / Assessment Years: 2014-15,2015-16 & 2016-17) The DCIT, Vs M/s. SNJ Distillers Pvt. Ltd. Central Circle 2(1), Old No.47, New No.99, Chennai – 600 034. Canal Bank Road, CIT Nagar, Nandanam, Chenani – 600 035. PAN: AALCS9312F (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./I.T.A.Nos.2194, 2195…

ACIT (Ltu), Chennai vs. Tamilnadu Petro Products Limited, Chennai

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

ITA 3296/CHNY/2019[2009-10]Status: DisposedITAT Chennai14 Oct 2020AY 2009-10

Bench: Shri V. Durga Rao & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.3296/Chny/2019 ("नधा"रण वष" / Assessment Year: 2009-10) The Acit, Vs M/S. Tamilnadu Petroproducts Large Taxpayer Unit-2, Limited, Chennai – 34. Post Box No.9, Manali Express Highway, Manali, Chennai – 600 068. Pan: Aaact1295M (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri M. Srinivasa Rao, CITFor Respondent: Shri Saroj Kumar Parida, Advocate
Section 143(3)Section 14A

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘B’ BENCH, CHENNAI "ी वी दुगा" राव,"याियक सद"य एवं "ी एस जयरामन, लेखा सद"य के सम" BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.3296/CHNY/2019 ("नधा"रण वष" / Assessment Year: 2009-10) The ACIT, Vs M/s. Tamilnadu Petroproducts Large Taxpayer Unit-2, Limited, Chennai – 34. Post Box No.9, Manali Express Highway, Manali, Chennai – 600 068. PAN: AAACT1295M (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Shri M. Srinivasa Rao, CIT ""यथ" क" ओर से/Respondent…

ACIT-8(1)(1), Mumbai vs. M/S.Netizen Engineering Private Limited, Mumbai

Appeal is dismissed

ITA 6584/MUM/2018[2013-14]Status: DisposedITAT Mumbai14 Oct 2020AY 2013-14

Bench: Shri S.S. Godara & Shri M.Balaganeshacit-8(1)(1) Vs. Netizen Engineering Room No.624, 6Th Floor Pvt.Ltd. Flat No.19& 20, 6Th Floor, Aaykar Bhawan, M.K.Road Mumbai-400 020 90, Manek Mahal, Veer Nariman Road, Churchgate Mumbai-400 020 Pan/Gir No.Aabcr7570C (Appellant) .. (Respondent)

Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT), ”B” BENCH, MUMBAI BEFORE SHRI S.S. GODARA, JUDICIAL MEMBER & SHRI M.BALAGANESH, ACCOUNTANT MEMBER ACIT-8(1)(1) Vs. Netizen Engineering Room No.624, 6th Floor Pvt.Ltd. Flat No.19& 20, 6th Floor, Aaykar Bhawan, M.K.Road Mumbai-400 020 90, Manek Mahal, Veer Nariman Road, Churchgate Mumbai-400 020 PAN/GIR No.AABCR7570C (Appellant) .. (Respondent) Assessee by None Revenue by Ms. Kavita P. Kaushik, Sr.DR Date of Hearing 13/10/2020 Date of Pronouncement 14/10/2020 आदेश / O R D E R आदेश आदेश आदेश PER S.S.GODARA (J.M): This Revenue’s appeal for A.Y.2013-14 aris…

DCIT Circle-14()(1), Mumbai vs. M/S Asset Auto India Pvt. Ltd., Mumbai

In the result, appeal filed by the revenue is dismissed

ITA 2112/MUM/2019[2013-14]Status: DisposedITAT Mumbai11 Sept 2020AY 2013-14

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2013-14 Dcit Circle- 14(1)(1) M/S. Asset Auto India Pvt. Ltd. Vs. 14/3, Union Park, Chembur, Mumbai 400074. Pan No. Aaeca0733F Appellant Respondent Revenue By : Shri Michael Jerald (Dr) Assessee By : None Last Date Of Hearing : 10/09/2020 Date Of Pronouncement : 11/09/2020

For Appellant: NoneFor Respondent: Shri Michael Jerald (DR)
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2013-14 DCIT Circle- 14(1)(1) M/s. Asset Auto India Pvt. Ltd. Vs. 14/3, Union Park, Chembur, Mumbai 400074. PAN No. AAECA0733F Appellant Respondent Revenue by : Shri Michael Jerald (DR) Assessee by : None Last Date of Hearing : 10/09/2020 Date of pronouncement : 11/09/2020 ORDER PER N.K. PRADHAN, A.M. This is an appeal filed by the revenue. The relevant assessment year is 2013-14. The appeal is directed against the order passed by the Commissioner o…

Dy. Commissioner of Income Tax, Circle-2(1), Hyderabad vs. Ksk Electricity Financing India Private Limited, Hyderabad

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

ITA 801/HYD/2019[2016-17]Status: DisposedITAT Hyderabad04 Sept 2020AY 2016-17

Bench: Shri C.N. Prasad & Shri M. Balaganesh

For Appellant: Shri S. Rama RaoFor Respondent: Shri YVST Sai
Section 115JSection 14ASection 154

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “B”, HYDERABAD BEFORE SHRI C.N. PRASAD, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER ITA No. 800 & 801/Hyd/2019 Assessment Years: 2014-15 & 2016-17 (THROUGH VIDEO CONFERENCE) Dy. Commissioner of Income- vs. KSK Electricity Financing tax, Circle – 2(1), Hyderabad. India Pvt. Ltd., Hyderabad. PAN – AACCK7257L (Appellant) (Respondent) Revenue by : Shri YVST Sai Assessee by : Shri S. Rama Rao Date of hearing : 04/09/2020 Date of pronouncement : 04/09/2020 O R D E R PER M. BALAGANESH, A.M.: Both these appeals filed by the Revenue are directed again…

Dy. Commissioner of Income Tax, Circle-2(1), Hyderabad vs. Ksk Electricity Financing India Private Limited, Hyderabad

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

ITA 800/HYD/2019[2014-15]Status: DisposedITAT Hyderabad04 Sept 2020AY 2014-15

Bench: Shri C.N. Prasad & Shri M. Balaganesh

For Appellant: Shri S. Rama RaoFor Respondent: Shri YVST Sai
Section 115JSection 14ASection 154

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “B”, HYDERABAD BEFORE SHRI C.N. PRASAD, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER ITA No. 800 & 801/Hyd/2019 Assessment Years: 2014-15 & 2016-17 (THROUGH VIDEO CONFERENCE) Dy. Commissioner of Income- vs. KSK Electricity Financing tax, Circle – 2(1), Hyderabad. India Pvt. Ltd., Hyderabad. PAN – AACCK7257L (Appellant) (Respondent) Revenue by : Shri YVST Sai Assessee by : Shri S. Rama Rao Date of hearing : 04/09/2020 Date of pronouncement : 04/09/2020 O R D E R PER M. BALAGANESH, A.M.: Both these appeals filed by the Revenue are directed again…

DCIT Corporate Circle 5(1), Chennai vs. Repco Home Finance P Ltd., Chennai

In the result, the appeal of Revenue in ITA no

ITA 2885/CHNY/2017[2013-14]Status: DisposedITAT Chennai17 Jun 2020AY 2013-14

Bench: Shri George Mathan & Shri Ramit Kochar

For Appellant: JCITFor Respondent: Shri M. Viswanathan, C.A
Section 143(3)Section 14ASection 36(1)Section 36(1)(va)Section 36(1)(viii)

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘ A’ BENCH : CHENNAI "ी जॉज" माथन, "या"यक सद"य एवं "ी र"मत कोचर, लेखा सद"य के सम" BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER HEARD THROUGH VIDEO CONFERENCING आयकर अपील सं./ITA No.2885/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 The Deputy Commissioner M/s. Repco Home Finance v. Pvt. Ltd., of Income Tax, 33, North Usman Road, Corporate Circle-5(1), T.Nagar, Chennai-600034 Chennai – 600 017. [PAN: AAACR 0209 F] (अपीलाथ"/Appellant) (""यथ"/Respondent) Shri ARV Sreenivasan, अपीलाथ" क" ओर से/…