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 366,470 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.

Sbi Capital Markets Ltd, Mumbai vs. DCIT Ltu-1, Mumbai

The appeal stand allowed for statistical purposes

ITA 2098/MUM/2017[2012-13]Status: DisposedITAT Mumbai07 Sept 2018AY 2012-13

Bench: Shri Joginder Singh, Jm & Shri Manoj Kumar Aggarwal, Am

For Appellant: Rajnikant Chaniyari, Ld. ARFor Respondent: V.K.Chaturvedi, Ld. Sr. DR
Section 115JSection 143(3)Section 14A

…ITA.No.2098/Mum/2017 SBI Capital Markets Limited Assessment Year-2012-13 आयकर अपीलीय अिधकरण “जे” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI जोिग"र िसंह,"ाियक सद" एवं "ी मनोज कुमार अ"वाल, लेखा सद" के सम"। BEFORE SHRI JOGINDER SINGH, JM AND SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपीलसं./I.T.A. No.2098/Mum/2017 (िनधा"रणवष" / Assessment Year: 2012-13) SBI Capital Markets Limited Deputy Commissioner of Income Tax Range-LTU (1) 202, Maker Tower E बनाम/ 29th Floor, Centre-1 Cuffe Parade Mumbai – 400 005 World Trade Center Vs. Cuffe Parade Mumbai – 400 005 "थायीलेखासं./जीआइआरसं./PAN/GIR No. AAAC…

ITO, Ward-12(3), Kolkata vs. M/S Splendour Villa Makers Pvt. Ltd., Kolkata

In the result, the appeal of the revenue is dismissed

ITA 1768/KOL/2016[2012-13]Status: DisposedITAT Kolkata05 Sept 2018AY 2012-13

Bench: Hon’Ble Shri S.S. Godara, Jm & Shri M.Balaganesh, Am ] I.T.A No. 1768/Kol/2016 Assessment Year : 2012-13 Ito, Ward-12(3), Kolkata -Vs- M/S Splendour Villa Makers Pvt. Ltd. [Pan: Aahcs 9726 M] (Appellant) (Respondent)

For Appellant: Shri P.K. Mondal, Addl. CIT Sr. DRFor Respondent: Shri M.D. Shah, AR
Section 133(6)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : KOLKATA [Before Hon’ble Shri S.S. Godara, JM & Shri M.Balaganesh, AM ] I.T.A No. 1768/Kol/2016 Assessment Year : 2012-13 ITO, Ward-12(3), Kolkata -vs- M/s Splendour Villa Makers Pvt. Ltd. [PAN: AAHCS 9726 M] (Appellant) (Respondent) For the Appellant : Shri P.K. Mondal, Addl. CIT Sr. DR For the Revenue : Shri M.D. Shah, AR Date of Hearing : 28.08.2018 Date of Pronouncement : 05.09.2018 ORDER Per M.Balaganesh, AM 1. This appeal by the Revenue arises out of the order of the Learned Commissioner of Income Tax(Appeals)-4, Kolkata [in short the ld CIT(A)] in…

ACIT, Central Circle - 1(1), Kolkata vs. M/S. Adhunik Alloys & Power Ltd., Kolkata

In the result, the appeal of the revenue is dismissed

ITA 2155/KOL/2017[2014-15]Status: DisposedITAT Kolkata29 Aug 2018AY 2014-15

Bench: Hon’Ble Shri M.Balaganesh, Am & Hon’Ble Shri S.S.Viswanethra Ravi, Jm] I.T.A No. 2155/Kol/2017 Assessment Year : 2014-15 Acit, Cc-1(1), Kolkata -Vs- M/S Adhunik Alloys & Powers Ltd. [Pan: Aaeca 5290 R] (Appellant) (Respondent)

For Appellant: Shri A. Bhattacharyya, Addl. CITFor Respondent: Ms. S. Agarwal, ACA
Section 115JSection 139(1)Section 143(3)Section 14ASection 2(24)(x)Section 36(1)(va)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH : KOLKATA [Before Hon’ble Shri M.Balaganesh, AM & Hon’ble Shri S.S.Viswanethra Ravi, JM] I.T.A No. 2155/Kol/2017 Assessment Year : 2014-15 ACIT, CC-1(1), Kolkata -vs- M/s Adhunik Alloys & Powers Ltd. [PAN: AAECA 5290 R] (Appellant) (Respondent) For the Appellant : Shri A. Bhattacharyya, Addl. CIT For the Respondent : Ms. S. Agarwal, ACA Date of Hearing : 20.08.2018 Date of Pronouncement : 29. 08.2018 ORDER Per M.Balaganesh, AM 1. This appeal by the revenue arises out of the order of the Learned Commissioner of Income Tax(Appeals)-20, Kolkata [in short the…

ACIT 9(3)(2), Mumbai vs. Gini & Jony Ltd, Mumbai

In the result , appeal of the Revenue in ITA no

ITA 1892/MUM/2017[2009-10]Status: DisposedITAT Mumbai21 Aug 2018AY 2009-10

Bench: Shri C.N. Prasad & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.1892 & 1893/Mum/2017 (नििाारण वर्ा / Assessment Year : 2009-10 & 2012-13) बिाम/ Acit 9(3)(2) M/S. Gini & Jony Ltd. 418, 4Th Floor, A-601, Citi Point, Aayakar Bhavan, Andheri Kurla Road, V. Mumbai-400020 Andheri (E), Mumbai-400059, स्थायी ऱेखा सं./ Pan : Aaacg1295N (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri. Gaurav KabraFor Respondent: Shri A.M. Mittal, CIT-DR
Section 143(3)Section 147Section 14ASection 37

…ITA no. 1892 & 1893/Mum/2017 आयकर अपीऱीय अधिकरण “G” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपीऱ सं./I.T.A. No.1892 & 1893/Mum/2017 (नििाारण वर्ा / Assessment Year : 2009-10 & 2012-13) बिाम/ ACIT 9(3)(2) M/s. Gini & Jony Ltd. 418, 4th floor, A-601, Citi Point, Aayakar Bhavan, Andheri Kurla Road, v. Mumbai-400020 Andheri (E), Mumbai-400059, स्थायी ऱेखा सं./ PAN : AAACG1295N (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. Revenue by : Shri A.M. Mittal, CIT-DR Assessee by: Shri. Gaurav Kabra…

DCIT 10(2)(2), Mumbai vs. Mirc Electronics Private Ltd, Mumbai

In the result, the appeal Revenue is dismissed

ITA 3845/MUM/2018[2013-14]Status: DisposedITAT Mumbai10 Aug 2018AY 2013-14

Bench: Shri Joginder Singh & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.3845 & 3846/Mum/2018 (नििाारण वर्ा / Assessment Year : 2013-14 & 2014-15) बिाम/ Dcit-10(2)(2) Mirc Electronics Room No. 216-A, 2Nd Floor Limited, G-1, Aayakar Bhavan, M K Road Onida House, V. Mumbai-400020 Mahakali Caves Road, Midc, Mumbai-400093 स्थायी ऱेखा सं./ Pan : Aaacm8055A (अपीऱाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri. Satish Chandra Rajore Assessee By : Shri Dharmendra Singh सुनवाई की तारीख /Date Of Hearing : 10.08.2018 घोषणा की तारीख /Date Of Pronouncement : 10.08.2018 आदेश / O R D E R Per Bench: These Two Appeals, Filed By Revenue, Being Ita No. 3845 & 3846/Mum/2018 For Assessment Year 2013-14 & 2014-15 Respectively , Are Directed Against Separate Appellate Order(S) Both Dated 27.03.2018 Passed By Learned Commissioner Of Income Tax (Appeals)-17, Mumbai (Hereinafter Called “The Cit(A)”), For Assessment Year 2013-14 & 2014-15 Respectively , The Appellate Proceedings Had Arisen Before Learned Cit(A) From Separate Assessment Order(S) Dated 28.03.2016 & 29.12.2016 Respectively Passed By Learned Assessing Officer (Hereinafter Called “The Ao”) U/S 143(3) Of The Income-Tax Act

For Appellant: Shri Dharmendra SinghFor Respondent: Shri. Satish Chandra Rajore
Section 10(34)Section 143(3)Section 14A

…आयकर अपीऱीय अधिकरण “A” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI JOGINDER SINGH, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपीऱ सं./I.T.A. No.3845 & 3846/Mum/2018 (नििाारण वर्ा / Assessment Year : 2013-14 & 2014-15) बिाम/ DCIT-10(2)(2) MIRC Electronics Room No. 216-A, 2nd Floor Limited, G-1, Aayakar Bhavan, M K Road Onida House, v. Mumbai-400020 Mahakali Caves Road, MIDC, Mumbai-400093 स्थायी ऱेखा सं./ PAN : AAACM8055A (अपीऱाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue by: Shri. Satish Chandra Rajore Assessee by : Shri Dharmendra Singh सुनव…

DCIT Cir. 2(2)(1), Mumbai vs. L & T Power Development Ltd., Mumbai

In the result, the appeal of the revenue stand dismissed

ITA 874/MUM/2017[2013-14]Status: DisposedITAT Mumbai10 Aug 2018AY 2013-14

Bench: Shri Joginder Singh & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.874/Mum/2017 (नििाारण वर्ा / Assessment Year : 2013-14) Dcit Cit 2(2)(1) बिाम/ L&T Power Development Room No. 545, 5 Th Floor, Ltd., Aayakar Bhavan, L&T House, N.M. Road, V. M.K Road, Ballard Estate, Mumbai-400020 Mumbai-400038 स्थायी ऱेखा सं./ Pan : Aabcl3867C (अपीऱाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri. Nishant Samaiya, Dr Assessee By : Shri Govind Jhaveri सुनवाई की तारीख /Date Of Hearing : 09.08.2018 घोषणा की तारीख /Date Of Pronouncement : 09.08.2018 आदेश / O R D E R Per Ramit Kocharthis Appeal, Filed By The Revenue, Being Ita No. 874/Mum/2017, Is Directed Against Appellate Order Dated 09.11.2016 Passed By Learned Commissioner Of Income Tax (Appeals)-5, Mumbai (Hereinafter Called “The Cit(A)”), For Assessment Year 2013-14, The Appellate Proceedings Had Arisen Before Learned Cit(A) From Assessment Order Dated 30.11.2015 Passed By Learned Assessing Officer (Hereinafter Called “The Ao”) U/S 143(3) Of The Income-Tax Act, 1961 (Hereinafter Called “The Act”) For Assessment Year 2013-14. I.T.A. No.874/Mum/2017

For Appellant: Shri Govind JhaveriFor Respondent: Shri. Nishant Samaiya, DR
Section 143(3)Section 14A

…आयकर अपीऱीय अधिकरण “A” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI JOGINDER SINGH, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपीऱ सं./I.T.A. No.874/Mum/2017 (नििाारण वर्ा / Assessment Year : 2013-14) DCIT CIT 2(2)(1) बिाम/ L&T Power Development Room No. 545, 5 th floor, Ltd., Aayakar Bhavan, L&T House, N.M. Road, v. M.K Road, Ballard Estate, Mumbai-400020 Mumbai-400038 स्थायी ऱेखा सं./ PAN : AABCL3867C (अपीऱाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue by: Shri. Nishant Samaiya, DR Assessee by : Shri Govind Jhaveri सुनवाई की तारीख /Date of He…

Aditya Birla Retail Ltd, Mumbai vs. Pr CIT 9, Mumbai

In the result, appeal of assessee is partly allowed

ITA 3215/MUM/2015[2010-11]Status: DisposedITAT Mumbai06 Aug 2018AY 2010-11

Bench: Shri B.R. Baskaran & Shri Pawan Singh

Section 143Section 143(3)Section 14ASection 253Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI, BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ITA No.3215/Mum/2015 Assessment Year 2010-11 बनाम बनाम/ बनाम बनाम Aditya Birla Retail Limited Pr. CIT-9; Room No. 214, 2nd Floor, (successors of M/s Vs. Trinethra Super Retail Pvt. Aayakar Bhavan, M.K. Road, Ltd.) 86/92 Skyline Icon, Mumbai-20. 5th & 6th Floor, Near Mittal Indl. Estate, Andheri (E), Mumbai-400059. "थायी लेखा सं./PAN :AAACP2678Q (अपीलाथ" /Appellant) (""यथ" / Respondent) .. अपीलाथ" क" ओर से /Appellant by Shri Yogesh A. Thar (AR) ""यथ" क" ओर से/ Respondent by S…

M/S Rathna Holding Company Pvt Ltd, Chennai vs. DCIT Corporate Circle 5 (1), Chennai

In the result, the assessee’s appeal is allowed

ITA 576/CHNY/2018[2014-15]Status: DisposedITAT Chennai31 Jul 2018AY 2014-15

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकरअपीलसं/.I.T.A. No. 576/Chny/2018 "नधा"रणवष"/Assessment Year : 2014-15

For Appellant: Shri B. Ramakrishnan, CAFor Respondent: Shri Guru Bashyam, JCIT
Section 14A

…ed the appeal. 4. Aggrieved, the assessee filed this appeal. The Ld. AR relying on the decision of the Jurisdictional High Court in the case of Redington India Ltd. vs ACIT [2017] 77 Taxmann.com 257 (Mad) and the CIT vs Chettinad Logistics (P) Ltd., [2017] 80 Taxmann.com 221 (Mad), TCA No 24 of 2017, pleaded that since the assessee has not earned any exempt income, section 14A cannot be invoked. Per contra, the Ld. DR supported the orders of the lower authorities. 5. We heard the rival submissions. Since, the assessee has not earned any exempt income, following the Jurisdictional High Court decisions, supra,…

Assistant Commissioner of Income Tax, Kota vs. Smt. Manisha Agarwal, Kota

In the result, appeal of the revenue is dismissed

ITA 340/JPR/2018[2011-12]Status: DisposedITAT Jaipur16 May 2018AY 2011-12
For Appellant: NoneFor Respondent: Shri Raj Mehra (JCIT) fu/kZkfjrh dh vksj ls@
Section 14A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh fot; iky jkWo] U;kf;d lnL; ,oa Jh HkkxpUnkno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI BHAGCHAND, AM vk;dj vihy la-@ITA No. 340/JP/2018 fu/kZkj.k o"kZ@Assessment Years : 2011-12. cuke The Asstt. Commissioner of Smt. Manisha Agarwal, Vs. Income-tax, 12-A, Talawandi, Circle-1, Kota. Kota. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No. ABJPA 3031 D vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by : Shri Raj Mehra (JCIT) fu/kZkfjrh dh vksj ls@Assessee by : None lquokbZ dh rkjh[k@…

DCIT CC 6(4), Mumbai vs. J M Baxi & Co, Mumbai

In the result, the appeals filed by the Revenue for the aforementioned years are dismissed

ITA 4246/MUM/2016[2011-12]Status: DisposedITAT Mumbai25 Apr 2018AY 2011-12

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2010-11 & Assessment Year: 2011-12 & Assessment Year: 2012-13 J.M. Baxi& Co., The Deputy Commissioner 16, Bank Street, Fort, Of Income Tax, Central Vs. Mumbai-400001. Circle-6(4), Room No. 1925, 19Th Floor, Air India Building, Nariman Point, Mumbai-400021. Pan No. Aaafj51698E Appellant Respondent Assessment Year: 2010-11 & Assessment Year: 2011-12 & Assessment Year: 2012-13 The Deputy Commissioner Of J.M. Baxi& Co., Income Tax, Central Circle- 16, Bank Street, Fort, Vs. 6(4), Mumbai-400001. Room No. 1925, 19Th Floor, Air India Building, Nariman Point, Mumbai-400021. Pan No. Aaafj51698E Appellant Respondent

For Respondent: Ms. S. Padmaja, CIT(DR)
Section 14Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI C.N. PRASAD (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2010-11 & Assessment Year: 2011-12 & Assessment Year: 2012-13 J.M. Baxi& Co., The Deputy Commissioner 16, Bank Street, Fort, of Income Tax, Central Vs. Mumbai-400001. Circle-6(4), Room No. 1925, 19th floor, Air India Building, Nariman Point, Mumbai-400021. PAN No. AAAFJ51698E Appellant Respondent Assessment Year: 2010-11 & Assessment Year: 2011-12 & Assessment Year: 2012-13 The Deputy Commissioner of J.M. Baxi& Co., Income Tax, Central Circle- 16, Bank…

J.M. Baxi & Co., Mumbai vs. DCIT Cen Cir 6(4), Mumbai

In the result, the appeals filed by the Revenue for the aforementioned years are dismissed

ITA 4044/MUM/2016[2010-11]Status: DisposedITAT Mumbai25 Apr 2018AY 2010-11

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2010-11 & Assessment Year: 2011-12 & Assessment Year: 2012-13 J.M. Baxi& Co., The Deputy Commissioner 16, Bank Street, Fort, Of Income Tax, Central Vs. Mumbai-400001. Circle-6(4), Room No. 1925, 19Th Floor, Air India Building, Nariman Point, Mumbai-400021. Pan No. Aaafj51698E Appellant Respondent Assessment Year: 2010-11 & Assessment Year: 2011-12 & Assessment Year: 2012-13 The Deputy Commissioner Of J.M. Baxi& Co., Income Tax, Central Circle- 16, Bank Street, Fort, Vs. 6(4), Mumbai-400001. Room No. 1925, 19Th Floor, Air India Building, Nariman Point, Mumbai-400021. Pan No. Aaafj51698E Appellant Respondent

For Respondent: Ms. S. Padmaja, CIT(DR)
Section 14Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F” MUMBAI BEFORE SHRI C.N. PRASAD (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2010-11 & Assessment Year: 2011-12 & Assessment Year: 2012-13 J.M. Baxi& Co., The Deputy Commissioner 16, Bank Street, Fort, of Income Tax, Central Vs. Mumbai-400001. Circle-6(4), Room No. 1925, 19th floor, Air India Building, Nariman Point, Mumbai-400021. PAN No. AAAFJ51698E Appellant Respondent Assessment Year: 2010-11 & Assessment Year: 2011-12 & Assessment Year: 2012-13 The Deputy Commissioner of J.M. Baxi& Co., Income Tax, Central Circle- 16, Bank…

ACIT, CC-1(1), Kolkata vs. M/S Adhunik Metaliks Ltd, Kolkata

In the result, the appeal of the revenue is dismissed

ITA 1934/KOL/2016[2013-14]Status: DisposedITAT Kolkata04 Apr 2018AY 2013-14

Bench: Hon’Ble Shri M.Balaganesh, Am & Hon’Ble Shri S.S.Viswanethra Ravi, Jm] I.T.A No. 1934/Kol/2016 Assessment Year : 2013-14 Acit, Cc-1(1), Kolkata -Vs- M/S Adhunik Metaliks Ltd. [Pan: Aabcn 5676 P] (Appellant) (Respondent)

For Appellant: Shri G. Hangshing, CITFor Respondent: Shikha Agarwal, ACA
Section 115JSection 14Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH : KOLKATA [Before Hon’ble Shri M.Balaganesh, AM & Hon’ble Shri S.S.Viswanethra Ravi, JM] I.T.A No. 1934/Kol/2016 Assessment Year : 2013-14 ACIT, CC-1(1), Kolkata -vs- M/s Adhunik Metaliks Ltd. [PAN: AABCN 5676 P] (Appellant) (Respondent) For the Appellant : Shri G. Hangshing, CIT For the Respondent : Shikha Agarwal, ACA Date of Hearing : 26.03.2018 Date of Pronouncement : 04.04.2018 ORDER Per M.Balaganesh, AM 1. This appeal by the revenue arises out of the order of the Learned Commissioner of Income Tax(Appeals)-20, Kolkata [in short the ld CIT(A)] in App…

Mps Limited, Chennai vs. DCIT, Chennai

In the result, the assessee’s appeal is treated as allowed for statistical

ITA 963/CHNY/2015[2010-11]Status: DisposedITAT Chennai03 Apr 2018AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri S. Jayaraman

For Appellant: Shri. Vikram Vijayaraghavan, AdvocateFor Respondent: Shri. M. Srinivasa Rao, CIT
Section 14A

…arned any dividend (exempt) income during the year, following the jurisdictional High Court decisions in the cases of Redington (India) Limited vs ACIT, Chennai [2017] 77 Taxmann.com 257 and CIT, Central(1), Chennai vs Chettinad Logistics Pvt. Ltd., [2017] 80 Taxmann.com 221, the addition made by the AO is deleted and the assessee’s grounds in this regard is allowed. 10. In the result, the assessee’s appeal is treated as allowed for statistical purposes. Order pronounced on Tuesday, the 03rd day of April, 2018 at Chennai. (एन.आर.एस .गणेशन) (एसजयरामन) (N.R.S. GANESAN) (S. JAYARAMAN) !या"यकसद"य/Judicial Memb…

Satyam Tradecom Pvt. Ltd., Kolkata vs. ITO, Ward 5(1)/ Kolkata, Kolkata

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 2363/KOL/2016[2009-10]Status: DisposedITAT Kolkata07 Mar 2018AY 2009-10

Bench: Hon’Ble Shri Aby. T. Varkey, Jm & Shri M.Balaganesh, Am ] I.T.A No. 2363/Kol/2016 Assessment Year : 2009-10 Satyam Tradecom Pvt. Ltd. -Vs- Ito, Ward-5(1),Kolkata [Pan: Aalcs 1734 P] (Appellant) (Respondent)

For Appellant: Shri Miraj D ShahFor Respondent: Shri A.K.Tiwari, CIT
Section 131(1)Section 142(1)Section 143(1)Section 143(2)Section 144Section 147Section 148Section 263Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH : KOLKATA [Before Hon’ble Shri Aby. T. Varkey, JM & Shri M.Balaganesh, AM ] I.T.A No. 2363/Kol/2016 Assessment Year : 2009-10 Satyam Tradecom Pvt. Ltd. -vs- ITO, Ward-5(1),Kolkata [PAN: AALCS 1734 P] (Appellant) (Respondent) For the Appellant : Shri Miraj D Shah. For the Respondent : Shri A.K.Tiwari, CIT Date of Hearing : 19.02.2018 Date of Pronouncement : 07.03.2018 ORDER Per M.Balaganesh, AM 1. This is an appeal of the assessee directed against the order passed by the Learned Commissioner of Income Tax (Appeals) – 2, Kolkata (in short the ld CITA) in App…

Assetz Infrastructure Private Limited, Bangalore vs. The Deputy Commissioner of Income Tax Circle-1(1)(1), Bangalore

In the result, the assessee's appeal for Assessment Year 2012-13 is allowed as indicated above

ITA 1533/BANG/2017[2012-13]Status: DisposedITAT Bangalore09 Feb 2018AY 2012-13

Bench: Shri Jason P Boaz & Shri Laliet Kumar

For Appellant: Shri B.R. Sudheendra, F.C.AFor Respondent: Shri Ramesh Kumar A, Addl. CIT (D.R)
Section 14Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH ‘ A ’ BEFORE SHRI JASON P BOAZ, ACCOUNTANT MEMBER AND SHRI LALIET KUMAR, JUDICIAL MEMBER I.T. A. No.1533/Bang/2017 (Assessment Year : 2012-13) M/s. Assetz Infrastructure Pvt. Ltd., Embassy Icon Annexe, Infantry Road, Bangalore-560 001. …. Appellant. Vs. Dy. Commissioner of Income Tax, Circle 1(1)(1), Bangalore. ….. Respondent. Appellant By : Shri B.R. Sudheendra, F.C.A. Respondent By : Shri Ramesh Kumar A, Addl. CIT (D.R) Date of Hearing : 7.2.2018. Date of Pronouncement : 9.02.2018. O R D E R Per Shri Jason P Boaz, A.M. : This appeal by the assessee…

Btt Industries Private Limited, Hyderabad vs. Deputy Commissioner of Income Tax, Circle-1(2), Hyderabad

In the result, appeal of assessee is allowed

ITA 1799/HYD/2017[2013-14]Status: DisposedITAT Hyderabad19 Jan 2018AY 2013-14

Bench: Smt. P. Madhavi Devi & Shri B. Ramakotaiah

For Appellant: Shri V.G. Tarak Nath, ARFor Respondent: Smt. Suman Malik, DR
Section 115JSection 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”, HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI B. RAMAKOTAIAH, ACCOUNTANT MEMBER I.T.A. No. 1799/HYD/2017 Assessment Year: 2013-14 M/s. BTT Industries Deputy Commissioner Private Limited, Vs of Income Tax, HYDERABAD Circle-1(2), [PAN: AABCB6846R] HYDERABAD (Appellant) (Respondent) For Assessee : Shri V.G. Tarak Nath, AR For Revenue : Smt. Suman Malik, DR Date of Hearing : 09-01-2018 Date of Pronouncement : 19-01-2018 O R D E R PER B. RAMAKOTAIAH, A.M. : The issue in this appeal by assessee against the order of the Commissioner of…

ACIT Corporate Range 1 (OSD), Chennai vs. Dharani Sugars & Chemical Limited, Chennai

In the result, the Revenue’s appeal is dismissed

ITA 2445/CHNY/2017[2012-13]Status: DisposedITAT Chennai10 Jan 2018AY 2012-13

Bench: Shri N.R.S. Ganesan & Shri S. Jayaraman

For Appellant: Mrs. Ruby George, CIT
Section 14A

…. Ltd., vs ACIT, LTU(Appeals)-II, Chennai, [2017] 80 Taxmann.com 236 the Madras High Court decisions in the cases of Redington (India) Limited vs ACIT, Chennai [2017] 77 Taxmann.com 257 and CIT, Central(1), Chennai vs Chettinad Logistics Pvt. Ltd., [2017] 80 Taxmann.com 221 directed the AO to restrict the disallowance to the extent of exempt income earned by the assessee disallowance u/s. 14A r.w.r. 8D. 3. Aggrieved, the Revenue filed this appeal with the following grounds: “1. The order of the learned CIT(A) is contrary to law, facts and circumstances of the case. 2.1 The learned CIT(A) erred in holding th…

Gamesa Renewable Private Limited, Chennai vs. ACIT, Chennai

In the result, both the appeals of the assessee are partly allowed for statistical purposes

ITA 376/CHNY/2017[2012-13]Status: DisposedITAT Chennai13 Nov 2017AY 2012-13

Bench: Shri Chandra Poojari & Shri Duvvuru Rl Reddy

For Appellant: Shri B.Ramakrishnan, FCA &For Respondent: Smt. Vijayalakshmi, CIT,D.R
Section 143(3)Section 144C(1)Section 144C(5)

…आयकर अपील"य अ"धकरण, ‘डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, CHENNAI "ी चं" पूजार", लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी, "या"यक सद"य के सम" BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER आयकर अपील सं./ITA Nos. 1420 & 376/Mds/2017 "नधा"रण वष" /Assessment Years : 2011-12 & 2012-13 M/s. Siemens Gamesa The Deputy Commissioner of Renewable Power Pvt. Ltd., v. Income-tax, No.334, Futura Tech Park, Corporate Circle-2(1), 8th floor, Block-B, Rajiv Gandhi Chennai. Salai, Sholinganallur, Chennai – 600 119. PAN AACCG6027C (अपीलाथ"/Appellant) (""यथ"/…

Gamesa Renewable Private Limited, Chennai vs. DCIT, Chennai

In the result, both the appeals of the assessee are partly allowed for statistical purposes

ITA 1420/CHNY/2017[2011-12]Status: DisposedITAT Chennai13 Nov 2017AY 2011-12

Bench: Shri Chandra Poojari & Shri Duvvuru Rl Reddy

For Appellant: Shri B.Ramakrishnan, FCA &For Respondent: Smt. Vijayalakshmi, CIT,D.R
Section 143(3)Section 144C(1)Section 144C(5)

…आयकर अपील"य अ"धकरण, ‘डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, CHENNAI "ी चं" पूजार", लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी, "या"यक सद"य के सम" BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER आयकर अपील सं./ITA Nos. 1420 & 376/Mds/2017 "नधा"रण वष" /Assessment Years : 2011-12 & 2012-13 M/s. Siemens Gamesa The Deputy Commissioner of Renewable Power Pvt. Ltd., v. Income-tax, No.334, Futura Tech Park, Corporate Circle-2(1), 8th floor, Block-B, Rajiv Gandhi Chennai. Salai, Sholinganallur, Chennai – 600 119. PAN AACCG6027C (अपीलाथ"/Appellant) (""यथ"/…

M/S. Repco Home Finance Ltd., Chennai vs. ACIT, Chennai

In the result, the appeal of assessee in ITA No

ITA 2733/CHNY/2016[2012-13]Status: DisposedITAT Chennai20 Sept 2017AY 2012-13

Bench: Shri N.R.S. Ganesan & Shri Chandra Poojari]

For Appellant: Mr.M.Viswanathan, C.A ""For Respondent: Dr.S.Sundaresan
Section 143(3)Section 147Section 148Section 36

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘ B’ BENCH : CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी चं" पूजार", लेखा सद"य के सम" । [BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER] आयकर अपील सं./I.T.A.Nos.2732 & 2733/Mds./2016 "नधा"रण वष" /Assessment years: 2009-10 & 2012-13 M/s.REPCO Home Finance Ltd., Vs. Assistant Commissioner of Alexandar Square, Income Tax, No.2(Old No.34/35), Company range-5, Sardar Patel road, Gunidy, Chennai -600 034. Chennai 600 032. [PAN AACCR 0209 F ] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर…