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.

Ardor in-Fin Pvt. Ltd., Ahmedabad vs. The Income Tax Officer, Ward-1(3), Ahmedabad

In the result, appeal of the assessee is allowed

ITA 1121/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad26 May 2020AY 2011-12

Bench: Shri Rajpal Yadav, Vice-आयकर अपील सं./ Ita No. 1121/Ahd/2015 "नधा"रण वष"/Assessment Year: 2011-12 Ardor-In-Fin P Ltd Ito, Ward-7(3) Ardor House, Vs Ahmedabad. Mondeal Business Park B/S.Gurudwara Thalej, S.G. Road Ahmedabad 380 059. Pan : Aagca 2925 B अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Ankit Talsania Revenue By : Shri Lalit P.Jain, Sr.Dr

For Appellant: Shri Ankit TalsaniaFor Respondent: Shri Lalit P.Jain, Sr.DR
Section 143(2)Section 14A

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘SMC’ [Conducted Through Virtual Court] BEFORE SHRI RAJPAL YADAV, VICE-PRESIDENT आयकर अपील सं./ ITA No. 1121/Ahd/2015 "नधा"रण वष"/Assessment Year: 2011-12 Ardor-In-Fin P Ltd ITO, Ward-7(3) Ardor House, Vs Ahmedabad. Mondeal Business Park B/s.Gurudwara Thalej, S.G. Road Ahmedabad 380 059. PAN : AAGCA 2925 B अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Ankit Talsania Revenue by : Shri Lalit P.Jain, Sr.DR सुनवाई क" तार"ख/Date of Hearing : 22/05/2020 घोषणा क" तार"ख /Date of Pronouncement : 2705/…

Shree Venkatesh Buildcon Pvt.Ltd, Pune vs. Deputy Commissioner of Income-Tax, Circle - 6, Pune

In the result, the appeal of assessee is partly allowed

ITA 1713/PUN/2017[2013-14]Status: DisposedITAT Pune14 Feb 2020AY 2013-14

Bench: Shri George Mathan, Jm & Shri Anil Chaturvedi, Am

For Appellant: Shri Kishore Phadke, C.AFor Respondent: Shri S.P. Walimbe, Addl.CIT
Section 143(3)Section 14ASection 40A(2)(b)

…आयकर अपील"य अ"धकरण] पुणे "यायपीठ “ए” पुणे म" IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI GEORGE MATHAN, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपील सं. / ITA No.1713/PUN/2017 "नधा"रण वष" / Assessment year : 2013-14 Shree Venkatesh Buildcon Pvt. Ltd., Office No.2, 1st Floor, ………. अपीलाथ" / Laukik Apartments, Appellant Bandarkar Road, Pune. PAN : AANCS1902K. बनाम v/s The Dy.Commissioner of Income Tax, ………. ""यथ" / Circle 6, Pune. Respondent Assessee by : Shri Kishore Phadke, C.A Revenue by : Shri S.P. Walimbe, Addl.CIT. सुनवाई क" तार"ख / घोषणा क" तार"ख / Date of Hearing : 13.02.2020 D…

DCIT, Central Circle-4(2), Mumbai vs. Balaji Impex, Mumbai

Appeal stand partly allowed whereas the revenue’s appeal stand dismissed

ITA 539/MUM/2019[2010-11]Status: DisposedITAT Mumbai05 Feb 2020AY 2010-11

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Mayur Kisnadwala - Ld. ARFor Respondent: Ms. Kavita P. Kaushik - Ld.DR
Section 132Section 133ASection 143(2)Section 143(3)Section 148Section 14ASection 36(1)(iii)Section 40

…d. AO to include this income as taxable income but directed for deletion of disallowance u/s 14A since no exempt income was earned by the assessee during the year, relying upon the decision of Hon’ble Madras High Court rendered in Chettinad Logistics P. Ltd. (80 Taxmann.com 221). It was also observed that Special Leave Petition filed by the revenue against the same was already dismissed by Hon’ble Apex Court which was reported at 95 Taxmann.com 250. Aggrieved, the revenue is under further appeal before us. 6.3 After considering the facts as enumerated hereinabove, it transpires that the dividend income of Rs.51,2…

Lakshmi Machine Works Ltd., Coimbatore vs. Addl.CIT, Coimbatore

In the result, appeal filed by assessee in ITA No

ITA 1387/CHNY/2017[2012-13]Status: DisposedITAT Chennai20 Jan 2020AY 2012-13

Bench: Shri N.R.S. Ganesan & Shri Ramit Kochar"नधा(रण वष( /Assessment Year: 2012-13 V. M/S.Lakshmi Machine Works Ltd., The Addl.Cit, Perianaickenpalayam, Corporate Range, S.R.K.V. Post, Coimbatore. Coimbatore-641 020. [Pan: Aaacl 5244 N ] (अपीलाथ+/Appellant) (,-यथ+/Respondent) : Mr. R.Vijayaraghavan, Adv. अपीलाथ+ क. ओर से/ Appellant By : Mr. M.Srinivasa Rao, Cit ,-यथ+ क. ओर से /Respondent By : 07.11.2019 सुनवाई क. तार"ख/Date Of Hearing : 20.01.2020 घोषणा क. तार"ख /Date Of Pronouncement आदेश / O R D E R Per Ramit Kochar:

For Appellant: Mr. M.Srinivasa Rao, CITFor Respondent: 07.11.2019
Section 143(2)Section 143(3)Section 14ASection 43(2)

…आयकर अपील"य अ"धकरण, ’डी’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी र"मत कोचर, लेखा सद"य के सम' BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER "नधा(रण वष( /Assessment Year: 2012-13 v. M/s.Lakshmi Machine Works Ltd., The Addl.CIT, Perianaickenpalayam, Corporate Range, S.R.K.V. Post, Coimbatore. Coimbatore-641 020. [PAN: AAACL 5244 N ] (अपीलाथ+/Appellant) (,-यथ+/Respondent) : Mr. R.Vijayaraghavan, Adv. अपीलाथ+ क. ओर से/ Appellant by : Mr. M.Srinivasa Rao, CIT ,-यथ+ क. ओर से /Respondent by : 07.11.2019 सुनवाई क…

DCIT, Chennai vs. Shriram Epc Limited, Chennai

In the result, the appeal filed by the Revenue in ITA

ITA 2014/CHNY/2016[2012-13]Status: DisposedITAT Chennai08 Jan 2020AY 2012-13

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddy]

For Appellant: Shri. R. Sivaraman, AdvocateFor Respondent: Shri. A. Sundararajan, Addl. CIT
Section 143(3)

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL, ‘C’ BENCH : CHENNAI "ी इंटूर" रामा राव, लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी, "या"यक सद"य के सम" [BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER] आयकर अपील सं./I.T.A. Nos.1604 & 1740/CHNY/2016. "नधा"रण वष" /Assessment years : 2011-12 and 2012-2013. Shriram EPC Ltd, Vs. The Deputy Commissioner of 18/03, Rukmani Income Tax, Lakshmipathy road, Company Circle 6(1) 1st floor, R.A.Building, Chennai 600 034. Egmore, Chennai 600 008. [PAN AAFCS 1410C] आयकर अपील सं./I.T.A. Nos.2011, 2012, 2013, 2014…

DCIT, Chennai vs. Shriram Epc Limited, Chennai

In the result, the appeal filed by the Revenue in ITA

ITA 2013/CHNY/2016[2011-12]Status: DisposedITAT Chennai08 Jan 2020AY 2011-12

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddy]

For Appellant: Shri. R. Sivaraman, AdvocateFor Respondent: Shri. A. Sundararajan, Addl. CIT
Section 143(3)

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL, ‘C’ BENCH : CHENNAI "ी इंटूर" रामा राव, लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी, "या"यक सद"य के सम" [BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER] आयकर अपील सं./I.T.A. Nos.1604 & 1740/CHNY/2016. "नधा"रण वष" /Assessment years : 2011-12 and 2012-2013. Shriram EPC Ltd, Vs. The Deputy Commissioner of 18/03, Rukmani Income Tax, Lakshmipathy road, Company Circle 6(1) 1st floor, R.A.Building, Chennai 600 034. Egmore, Chennai 600 008. [PAN AAFCS 1410C] आयकर अपील सं./I.T.A. Nos.2011, 2012, 2013, 2014…

DCIT, Chennai vs. Shriram Epc Limited, Chennai

In the result, the appeal filed by the Revenue in ITA

ITA 2012/CHNY/2016[2010-11]Status: DisposedITAT Chennai08 Jan 2020AY 2010-11

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddy]

For Appellant: Shri. R. Sivaraman, AdvocateFor Respondent: Shri. A. Sundararajan, Addl. CIT
Section 143(3)

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL, ‘C’ BENCH : CHENNAI "ी इंटूर" रामा राव, लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी, "या"यक सद"य के सम" [BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER] आयकर अपील सं./I.T.A. Nos.1604 & 1740/CHNY/2016. "नधा"रण वष" /Assessment years : 2011-12 and 2012-2013. Shriram EPC Ltd, Vs. The Deputy Commissioner of 18/03, Rukmani Income Tax, Lakshmipathy road, Company Circle 6(1) 1st floor, R.A.Building, Chennai 600 034. Egmore, Chennai 600 008. [PAN AAFCS 1410C] आयकर अपील सं./I.T.A. Nos.2011, 2012, 2013, 2014…

DCIT, Chennai vs. Shriram Epc Limited, Chennai

In the result, the appeal filed by the Revenue in ITA

ITA 2011/CHNY/2016[2009-10]Status: DisposedITAT Chennai08 Jan 2020AY 2009-10

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddy]

For Appellant: Shri. R. Sivaraman, AdvocateFor Respondent: Shri. A. Sundararajan, Addl. CIT
Section 143(3)

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL, ‘C’ BENCH : CHENNAI "ी इंटूर" रामा राव, लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी, "या"यक सद"य के सम" [BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER] आयकर अपील सं./I.T.A. Nos.1604 & 1740/CHNY/2016. "नधा"रण वष" /Assessment years : 2011-12 and 2012-2013. Shriram EPC Ltd, Vs. The Deputy Commissioner of 18/03, Rukmani Income Tax, Lakshmipathy road, Company Circle 6(1) 1st floor, R.A.Building, Chennai 600 034. Egmore, Chennai 600 008. [PAN AAFCS 1410C] आयकर अपील सं./I.T.A. Nos.2011, 2012, 2013, 2014…

Shriram Epc Ltd., Chennai vs. DCIT, Chennai

In the result, the appeal filed by the Revenue in ITA

ITA 1740/CHNY/2016[2012-13]Status: DisposedITAT Chennai08 Jan 2020AY 2012-13

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddy]

For Appellant: Shri. R. Sivaraman, AdvocateFor Respondent: Shri. A. Sundararajan, Addl. CIT
Section 143(3)

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL, ‘C’ BENCH : CHENNAI "ी इंटूर" रामा राव, लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी, "या"यक सद"य के सम" [BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER] आयकर अपील सं./I.T.A. Nos.1604 & 1740/CHNY/2016. "नधा"रण वष" /Assessment years : 2011-12 and 2012-2013. Shriram EPC Ltd, Vs. The Deputy Commissioner of 18/03, Rukmani Income Tax, Lakshmipathy road, Company Circle 6(1) 1st floor, R.A.Building, Chennai 600 034. Egmore, Chennai 600 008. [PAN AAFCS 1410C] आयकर अपील सं./I.T.A. Nos.2011, 2012, 2013, 2014…

Shriram Epc Ltd., Chennai vs. DCIT, Chennai

In the result, the appeal filed by the Revenue in ITA

ITA 1604/CHNY/2016[2011-12]Status: DisposedITAT Chennai08 Jan 2020AY 2011-12

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddy]

For Appellant: Shri. R. Sivaraman, AdvocateFor Respondent: Shri. A. Sundararajan, Addl. CIT
Section 143(3)

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL, ‘C’ BENCH : CHENNAI "ी इंटूर" रामा राव, लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी, "या"यक सद"य के सम" [BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER] आयकर अपील सं./I.T.A. Nos.1604 & 1740/CHNY/2016. "नधा"रण वष" /Assessment years : 2011-12 and 2012-2013. Shriram EPC Ltd, Vs. The Deputy Commissioner of 18/03, Rukmani Income Tax, Lakshmipathy road, Company Circle 6(1) 1st floor, R.A.Building, Chennai 600 034. Egmore, Chennai 600 008. [PAN AAFCS 1410C] आयकर अपील सं./I.T.A. Nos.2011, 2012, 2013, 2014…

DCIT Corporate Circle 5(2), Chennai vs. Pdr Investments Pvt Ltd., Chennai

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

ITA 1273/CHNY/2018[2014-15]Status: DisposedITAT Chennai02 Jan 2020AY 2014-15

Bench: Shri N.R.S. Ganesan & Shri Ramit Kochar

For Appellant: Ms. R. Anitha, JCITFor Respondent: Sh. R. Vijayaraghavan, Advocate
Section 14A

…आयकर अपील"य अ"धकरण, ’डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी र"मत कोचर, लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.1273/Chny/2018 "नधा"रण वष" /Assessment Year : 2014-15 The Deputy Commissioner of M/s PDR Investments Pvt. Ltd., Income Tax, v. 77, Potipatti Plaza, Corporate Circle -5(2), Nungambakkam High Road, Chennai - 600 034. Chennai - 600 034. PAN : AACCP 1177 A (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से / Appellant by : Ms. R. Anitha, JCIT…

Pdr Investments Pvt Ltd, Chennai vs. DCIT, Corp Cir-5(2), Chennai

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

ITA 3187/CHNY/2018[2013-14]Status: DisposedITAT Chennai31 Dec 2019AY 2013-14

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyआयकर अपील सं./I.T.A. No. 3187/Chny/2018 िनधा"रण वष"/Assessment Year: 2013-14 M/S. Pdr Investments Pvt. Ltd., The Deputy Commissioner Of 37, Lakshmi Bhavan, Thousand Lights, Vs. Income Tax, Chennai 600 006. Corporate Circle 5(2), Chennai 600 034. [Pan:Aaccp1177A ] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri R. Vijayaraghavan, Advocate ""थ" की ओर से/Respondent By : Shri Ar.V. Sreenivasan, Jcit सुनवाई की तारीख/ Date Of Hearing : 09.12.2019 घोषणा की तारीख /Date Of Pronouncement : 31.12.2019 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) 3, Chennai, Dated 28.09.2018 For The Assessment Year 2013-14 Passed Under Section 271(1)(C) Of The Income Tax Act, 1961 [“Act” In Short] In Levying Penalty Of ₹.87,26,857/-.

For Appellant: Shri R. Vijayaraghavan, AdvocateFor Respondent: Shri AR.V. Sreenivasan, JCIT
Section 10(34)Section 14ASection 271(1)(c)

…आयकर अपीलीय अिधकरण, ‘सी’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी इंट"री रामा राव, लेखा सद" एवं "ी धु"ु" आर.एल रे"ी, "ाियक सद" के सम" Before Shri Inturi Rama Rao, Accountant Member & Shri Duvvuru RL Reddy, Judicial Member आयकर अपील सं./I.T.A. No. 3187/Chny/2018 िनधा"रण वष"/Assessment Year: 2013-14 M/s. PDR Investments Pvt. Ltd., The Deputy Commissioner of 37, Lakshmi Bhavan, Thousand Lights, Vs. Income Tax, Chennai 600 006. Corporate Circle 5(2), Chennai 600 034. [PAN:AACCP1177A ] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant by : Shri R. Vijayaraghavan, Advocat…

Wabco India Limited, Chennai vs. ACIT Corporate Circle 3(2), Chennai

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

ITA 2606/CHNY/2019[2014-15]Status: DisposedITAT Chennai26 Dec 2019AY 2014-15

Bench: Shri Ramit Kochar & Shri Duvvuru Rl Reddyआयकर अपील सं./I.T.A. No. 2606/Chny/2019 िनधा"रण वष"/Assessment Year: 2014-15 Vs. The Assistant Commissioner Of M/S. Wabco India Limited, Plot No. 3 (Sp), Iii Main Road, Income Tax, Ambattur Industrial Estate, Corporate Circle 3(2), Chennai 600 058. Chennai. [Pan: Aafca6421P] (अपीलाथ"/Appellant) (""यथ"/Respondent) : अपीलाथ" की ओर से/ Appellant By Shri S. Venkatasubramanian, C.A. ""थ" की ओर से /Respondent By : Shri A. Sundararajan, Addl. Cit : सुनवाई की तारीख/Date Of Hearing 18.11.2019 घोषणा की तारीख /Date Of Pronouncement : 26.12.2019

For Respondent: Shri A. Sundararajan, Addl. CIT
Section 143(3)Section 14ASection 35

…आयकर अपीलीय अिधकरण, ‘बी’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी रिमत कोचर, लेखा सद" एवं "ी धु"ु" आर.एल रे"ी, "ाियक सद" के सम" Before Shri Ramit Kochar, Accountant Member & Shri Duvvuru RL Reddy, Judicial Member आयकर अपील सं./I.T.A. No. 2606/Chny/2019 िनधा"रण वष"/Assessment Year: 2014-15 Vs. The Assistant Commissioner of M/s. WABCO India Limited, Plot No. 3 (SP), III Main Road, Income Tax, Ambattur Industrial Estate, Corporate Circle 3(2), Chennai 600 058. Chennai. [PAN: AAFCA6421P] (अपीलाथ"/Appellant) (""यथ"/Respondent) : अपीलाथ" की ओर से/ Appellant by Shri S. Venkatasubramanian,…

Sri Jayajothi Textile Mills (P) Ltd., Rajapalayam vs. ITO Corporate Ward 3, Madurai

In the result, both the appeals filed by the assessee are allowed

ITA 1628/CHNY/2019[2014-15]Status: DisposedITAT Chennai23 Dec 2019AY 2014-15

Bench: Shri Ramit Kochar & Shri Duvvuru Rl Reddyआयकर अपील सं./I.T.A. Nos. 1628 & 1413/Chny/2019 िनधा"रण वष"/Assessment Years: 2014-15 & 2013-14 M/S. Sri Jayajothi Textile Mills Pvt. Ltd., The Income Tax Officer, 154, Reddiapatti Road, Vs. Corporate Ward 3, Keelarajakularaman 626 136, Madurai. Rajapalayam Taluk, Tamil Nadu. [Pan:Aabcs5352B] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri V. Srikrishnan, C.A. ""थ" की ओर से/Respondent By : Shri Guru Bashyam, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 28.11.2019 घोषणा की तारीख /Date Of Pronouncement : 23.12.2019 आदेश /O R D E R Per Duvvuru Rl Reddy: Both The Appeals Filed By The Assessee Are Directed Against Separate Orders Of The Ld. Commissioner Of Income Tax (Appeals) 1, Madurai, Dated 16.04.2019 & 15.04.2019 Relevant To The Assessment Years 2014-15 & 2013-14 Respectively. The Only Common Ground Raised In Both The Appeals Of The Assessee Relates To Confirmation Of Disallowance Made Under Section 14A Of The Income Tax Act, 1961 [“Act” In Short) R.W. Rule 8D.

For Appellant: Shri V. Srikrishnan, C.AFor Respondent: Shri Guru Bashyam, Addl. CIT
Section 143(3)Section 14A

…आयकर अपीलीय अिधकरण, ‘बी’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी रिमत कोचर, लेखा सद" एवं "ी धु"ु" आर.एल रे"ी, "ाियक सद" के सम" Before Shri Ramit Kochar, Accountant Member & Shri Duvvuru RL Reddy, Judicial Member आयकर अपील सं./I.T.A. Nos. 1628 & 1413/Chny/2019 िनधा"रण वष"/Assessment Years: 2014-15 & 2013-14 M/s. Sri Jayajothi Textile Mills Pvt. Ltd., The Income Tax Officer, 154, Reddiapatti Road, Vs. Corporate Ward 3, Keelarajakularaman 626 136, Madurai. Rajapalayam Taluk, Tamil Nadu. [PAN:AABCS5352B] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant by : Shri V. Sr…

Sri Jayajothi and Company Ltd., Rajapalayam vs. DCIT Corporate Circle 2, Madurai

In the result, both the appeals filed by the assessee are allowed

ITA 1413/CHNY/2019[2013-14]Status: DisposedITAT Chennai23 Dec 2019AY 2013-14

Bench: Shri Ramit Kochar & Shri Duvvuru Rl Reddyआयकर अपील सं./I.T.A. Nos. 1628 & 1413/Chny/2019 िनधा"रण वष"/Assessment Years: 2014-15 & 2013-14 M/S. Sri Jayajothi Textile Mills Pvt. Ltd., The Income Tax Officer, 154, Reddiapatti Road, Vs. Corporate Ward 3, Keelarajakularaman 626 136, Madurai. Rajapalayam Taluk, Tamil Nadu. [Pan:Aabcs5352B] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri V. Srikrishnan, C.A. ""थ" की ओर से/Respondent By : Shri Guru Bashyam, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 28.11.2019 घोषणा की तारीख /Date Of Pronouncement : 23.12.2019 आदेश /O R D E R Per Duvvuru Rl Reddy: Both The Appeals Filed By The Assessee Are Directed Against Separate Orders Of The Ld. Commissioner Of Income Tax (Appeals) 1, Madurai, Dated 16.04.2019 & 15.04.2019 Relevant To The Assessment Years 2014-15 & 2013-14 Respectively. The Only Common Ground Raised In Both The Appeals Of The Assessee Relates To Confirmation Of Disallowance Made Under Section 14A Of The Income Tax Act, 1961 [“Act” In Short) R.W. Rule 8D.

For Appellant: Shri V. Srikrishnan, C.AFor Respondent: Shri Guru Bashyam, Addl. CIT
Section 143(3)Section 14A

…आयकर अपीलीय अिधकरण, ‘बी’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी रिमत कोचर, लेखा सद" एवं "ी धु"ु" आर.एल रे"ी, "ाियक सद" के सम" Before Shri Ramit Kochar, Accountant Member & Shri Duvvuru RL Reddy, Judicial Member आयकर अपील सं./I.T.A. Nos. 1628 & 1413/Chny/2019 िनधा"रण वष"/Assessment Years: 2014-15 & 2013-14 M/s. Sri Jayajothi Textile Mills Pvt. Ltd., The Income Tax Officer, 154, Reddiapatti Road, Vs. Corporate Ward 3, Keelarajakularaman 626 136, Madurai. Rajapalayam Taluk, Tamil Nadu. [PAN:AABCS5352B] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant by : Shri V. Sr…

Smt. D. Sailaja, Chennai vs. DCIT, Chennai

In the result, the appeal filed by the assessee is partly allowed for statistical purposes in the manner indicated above

ITA 2350/CHNY/2016[2012-13]Status: DisposedITAT Chennai23 Dec 2019AY 2012-13

Bench: Shri Ramit Kochar & Shri Duvvuru Rl Reddyआयकर अपील सं./I.T.A. No. 2350/Chny/2016 िनधा"रण वष"/Assessment Year: 2012-13 Mrs. D. Sailaja, The Deputy Commissioner Of No. 4, 10Th Street, Nandanam Vs. Income Tax, Extension, Nandanam, Non Corporate Circle Ii, Chennai 600 035. Chennai 600 034. [Pan:Aaops2743J] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri J. Purshothaman, C.A. Shri Guru Bashyam, Addl. Cit ""थ" की ओर से/Respondent By : सुनवाई की तारीख/ Date Of Hearing : 26.11.2019 घोषणा की तारीख /Date Of Pronouncement : 23.12.2019 आदेश /O R D E R Per Duvvuru Rl Reddy:

For Appellant: Shri J. Purshothaman, C.A
Section 143(3)Section 14ASection 36(1)Section 36(1)(iii)

…आयकर अपीलीय अिधकरण, ‘बी’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी रिमत कोचर, लेखा सद" एवं "ी धु"ु" आर.एल रे"ी, "ाियक सद" के सम" Before Shri Ramit Kochar, Accountant Member & Shri Duvvuru RL Reddy, Judicial Member आयकर अपील सं./I.T.A. No. 2350/Chny/2016 िनधा"रण वष"/Assessment Year: 2012-13 Mrs. D. Sailaja, The Deputy Commissioner of No. 4, 10th Street, Nandanam Vs. Income Tax, Extension, Nandanam, Non Corporate Circle II, Chennai 600 035. Chennai 600 034. [PAN:AAOPS2743J] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant by : Shri J. Purshothaman, C.A. Shri Guru Bash…

DCIT, Chennai vs. Rattha Holding Company Pvt Ltd., Chennai

In the result, the appeal of the Revenue is dismissed

ITA 2228/CHNY/2019[2015-16]Status: DisposedITAT Chennai18 Dec 2019AY 2015-16

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं./Ita No.2228/Chny/2019 धनिाजरण वर्ज /Assessment Year: 2015-16 The Deputy Commissioner Of Income M/S. Rattha Holding Company Tax, Pvt. Limited., No.51, 6Th Floor, Tek Meadows, Corporate Circle-5(1), Vs. Room No.414,4Th Floor, Main Building, Rajiv Gandhi Salai, 121, Uthamar Gandhi Salai, Sholinganallur, Nungambakkam, Chennai – 600 034. Chennai – 600 119. [Pan: Aaccr 8160K] (अपीलार्थी/Appellant) (प्रत्यथी/Respondent) Mr. S. Bharath, Cit अपीलाथी की ओर से/ Appellant By : प्रत्यथी की ओर से /Respondent By : Ms. Hemalatha. K, Aca सुनवाई की तारीख/Date Of Hearing : 18.12.2019 घोर्णा की तारीख /Date Of Pronouncement : 18.12.2019 आदेश / O R D E R Per George Mathan: This Is An Appeal Filed By The Revenue Against The Order Of The Learned Commissioner Of Income Tax (Appeals)-3, Chennai In Ita No.120/2017-18/A-3 Dated 29.05.2019 For The Assessment Year 2015-16. 2. Mr. S. Bharath, Cit Represented On Behalf Of The Revenue & Ms. Hemalatha. K, Aca Represented On Behalf Of The Assessee. :- 2 -: 3. The Only Issue In The Revenue’S Appeal Is Against The Action Of The Learned Cit(A) In Holding That The Provisions Of Section 14A R.W.Rule 8D Of The Income Tax Rules Are Applicable Only When The Assessee Earns Income Which Does Not Be Part Of His Total Income. It Was Fairly Agreed By Both The Sides For The Relevant Assessment Year That The Assessee Has Not Earned Any Exempt Income.

For Respondent: Ms. Hemalatha. K, ACA
Section 14A

…14-15, wherein the Co- ordinate Bench following the decision of the Hon’ble Jurisdictional High Court in the case of Redington India Limited vs. ACIT [2017] 77 Taxmann.com 257 (Mad) and the Commissioner of Income Tax vs. Chettinad Logistics (P) Limited [2017] 80 Taxmann.com 221 (Mad) had held that the assessee having not earned any exempt income, the provision of Section 14A cannot be invoked in the hands of the assessee. 5. In reply, the learned Departmental Representative vehemently supported the order of the learned CIT(A). 6. We have considered the rival submission and perused the materials available on rec…

ITO Corporate Ward 2(2), Chennai vs. Four M Maritime Pvt. Ltd., Chennai

In the result both the appeals of the Revenue and cross objections of the assessee are allowed for statistical purposes

ITA 1224/CHNY/2019[2015-16]Status: DisposedITAT Chennai06 Dec 2019AY 2015-16

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं./I.T.A.Nos.1223 & 1224/Chny/2019 & C.O. Nos. 67 & 68/Chny/2019 [In Ita Nos.1223 & 1224/Chny/2019] ("नधा"रण वष" / Assessment Years: 2014-15 & 2015-16) The Income Tax Officer, Vs M/S. Four M Maritime Pvt. Ltd., Corporate Ward – 2(2), No.4, Buharia Towers, Moores Egmore, Chennai – 34. Chennai – 600 006. Pan: Aaacf 6163E (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri Ar.V. Sreenivasan, Jcit राज" की ओर से /Revenue By : Ms. S. Sriniranjani, Advocate िनधा"रती की ओर से /Assessee By सुनवाई क" तार"ख/Date Of Hearing : 20.11.2019 घोषणा क" तार"ख /Date Of Pronouncement : 06.12.2019

For Respondent: Ms. S. Sriniranjani, Advocate
Section 115VSection 14A

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘A’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन,"याियक सद"य एवं "ी एस जयरामन, लेखा सद"य के सम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.Nos.1223 & 1224/CHNY/2019 & C.O. Nos. 67 & 68/CHNY/2019 [in ITA Nos.1223 & 1224/Chny/2019] ("नधा"रण वष" / Assessment Years: 2014-15 & 2015-16) The Income Tax Officer, Vs M/s. Four M Maritime Pvt. Ltd., Corporate Ward – 2(2), No.4, Buharia Towers, Moores Egmore, Chennai – 34. Chennai – 600 006. PAN: AAACF 6163E (अपीलाथ"/Appellant) (""यथ"/Respondent)…

ITO Corporate Ward 2(2), Chennai vs. Four M Maritime Pvt. Ltd., Chennai

In the result both the appeals of the Revenue and cross objections of the assessee are allowed for statistical purposes

ITA 1223/CHNY/2019[2014-15]Status: DisposedITAT Chennai06 Dec 2019AY 2014-15

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं./I.T.A.Nos.1223 & 1224/Chny/2019 & C.O. Nos. 67 & 68/Chny/2019 [In Ita Nos.1223 & 1224/Chny/2019] ("नधा"रण वष" / Assessment Years: 2014-15 & 2015-16) The Income Tax Officer, Vs M/S. Four M Maritime Pvt. Ltd., Corporate Ward – 2(2), No.4, Buharia Towers, Moores Egmore, Chennai – 34. Chennai – 600 006. Pan: Aaacf 6163E (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri Ar.V. Sreenivasan, Jcit राज" की ओर से /Revenue By : Ms. S. Sriniranjani, Advocate िनधा"रती की ओर से /Assessee By सुनवाई क" तार"ख/Date Of Hearing : 20.11.2019 घोषणा क" तार"ख /Date Of Pronouncement : 06.12.2019

For Respondent: Ms. S. Sriniranjani, Advocate
Section 115VSection 14A

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘A’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन,"याियक सद"य एवं "ी एस जयरामन, लेखा सद"य के सम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.Nos.1223 & 1224/CHNY/2019 & C.O. Nos. 67 & 68/CHNY/2019 [in ITA Nos.1223 & 1224/Chny/2019] ("नधा"रण वष" / Assessment Years: 2014-15 & 2015-16) The Income Tax Officer, Vs M/s. Four M Maritime Pvt. Ltd., Corporate Ward – 2(2), No.4, Buharia Towers, Moores Egmore, Chennai – 34. Chennai – 600 006. PAN: AAACF 6163E (अपीलाथ"/Appellant) (""यथ"/Respondent)…

Modern Insulators Ltd., Jaipur vs. Assistant Commissioner of Income Tax, Circle-6, Jaipur

In the result, appeal of the assessee is allowed

ITA 74/JPR/2019[2014-15]Status: DisposedITAT Jaipur05 Dec 2019AY 2014-15
For Appellant: Shri Madhukar Garg (CA)For Respondent: Smt. Runi Pal (JCIT)
Section 14A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCH ‘B’, JAIPUR Jh fot; iky jkWo] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 74/JP/2019 fu/kZkj.k o"kZ@Assessment Years : 2014-15. cuke Modern Insulators Limited, The ACIT, Vs. A-4, Vijay Path, Tilak Nagar, Circle-6, Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No. AABCM 0860 G vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by : Shri Madhukar Garg (CA) jktLo dh vksj ls@ Revenue by : Smt. Runi Pal (…