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.

Rashleela Enterprises Private Limited, Jaipur vs. The PCIT (Central), Jaipur

ITA 461/JPR/2024[2019-20]Status: DisposedITAT Jaipur05 Sept 2024AY 2019-20
For Appellant: Sh. Tarun Mittal, CAFor Respondent: Sh. Arvind Kumar, CIT-DR
Section 143(2)Section 143(3)Section 14ASection 153DSection 263

…आयकर अपीलीय अधिकरण, जयपुर न्यायपीठ, जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, "A" JAIPUR डा० एस. सीतालक्ष्मी, न्यायिक सदस्य एवं श्री राठोड कमलेश जयन्तभाई, लेखा सदस्य के समक्ष BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM आयकर अपील सं./ITA No. 461/JPR/2024 निर्धारण वर्ष / Assessment Year : 2019-20 Rashleela Enterprises Pvt. Ltd., Jaipur बनाम Vs. PCIT (Central) Jaipur स्थायी लेखा सं. / जीआईआर सं./PAN/GIR No.: AADCR 2594 J अपीलार्थी / Appellant प्रत्यर्थी / Respondent निर्धारिती की ओर से / Assessee by: Sh. Tarun Mittal, CA राजस्व की ओर से / Revenue by : Sh. Arvind Kumar, CIT…

ACIT, Central Circle-6(4), Mumbai vs. Indiabulls Real Estate Limited, Delhi

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

ITA 1379/MUM/2024[2020-21]Status: HeardITAT Mumbai08 Aug 2024AY 2020-21

Bench: Shri B.R. Baskaran & Shri Anikesh Banerjeeassessment Year 2020-21 Acit, Central Circle-6(4) Indiabulls Real Estate Limited, Air India Building, M62 & 63, 1St Floor, Nariman Point, Vs. Connaught Place, Mumbai. New Delhi Pan : Aabci5194F (Appellant) (Respondent) For Assessee : Shri K. Gopal, Adv. & Shri Om Kandalkar, Adv. For Revenue : Ms. Madhu Malati Ghosh, Cit-Dr Date Of Hearing : 07-08-2024 Date Of Pronouncement : 08-08-2024 Order Per B.R. Baskaran, A.M :

For Appellant: Shri K. Gopal, Adv. &For Respondent: Ms. Madhu Malati Ghosh, CIT-DR
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “C” BENCH : MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER Assessment Year 2020-21 ACIT, Central Circle-6(4) Indiabulls Real Estate Limited, Air India Building, M62 & 63, 1st Floor, Nariman Point, vs. Connaught Place, Mumbai. New Delhi PAN : AABCI5194F (Appellant) (Respondent) For Assessee : Shri K. Gopal, Adv. & Shri Om Kandalkar, Adv. For Revenue : Ms. Madhu Malati Ghosh, CIT-DR Date of Hearing : 07-08-2024 Date of Pronouncement : 08-08-2024 ORDER PER B.R. BASKARAN, A.M : The Revenue has filed this appeal challenging t…

Shiv Nadar and Sanjay Kalra Associates LLP, Bengaluru vs. Assistant Commissioner of Income-Tax, Circle 1(2)(2), Bangalore, Bengaluru

In the result, we don to find any merit in this appeal, the same fails and is hereby dismissed

ITA 890/BANG/2024[2017-18]Status: DisposedITAT Bangalore30 Jul 2024AY 2017-18

Bench: Shri Laxmi Prasad Sahu & Shri Prakash Chand Yadavassessment Year : 2017-18

For Appellant: Shri Ravishankar S., AdvocateFor Respondent: Shri V. Parithivel, Jt.CIT(DR)(ITAT), Bengaluru
Section 143(3)Section 14ASection 234ASection 234BSection 234CSection 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI PRAKASH CHAND YADAV, JUDICIAL MEMBER Assessment year : 2017-18 Shiv Nadar and Sanjay Kalra Vs. The Asstt. Commissioner of Associates LLP, Income Tax, 9, Shendge Avenue, 2nd Floor, Circle 1(2)(2), 2nd Street Kamraj Road, Bangalore. Bangalore – 560 042. PAN : ACTFS 2053G APPELLANT RESPONDENT Appellant by : Shri Ravishankar S., Advocate Respondent by : Shri V. Parithivel, Jt.CIT(DR)(ITAT), Bengaluru. Date of hearing : 11.07.2024 Date of Pronouncement : 30.07.2024 O R D E R Per Laxmi Prasad Sahu, A…

A-Kal Televerse Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle-7(1)(1), Bangalore

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

ITA 538/BANG/2024[2014-15]Status: DisposedITAT Bangalore30 Jul 2024AY 2014-15

Bench: Shri Chandra Poojari & Shri Keshav Dubey

For Appellant: Sri. Navaneeth N Kini, CAFor Respondent: Sri. Guru Kumar S, Addl. CIT-DR
Section 143(2)Section 14ASection 250Section 36(1)(ii)

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “A”, BANGALORE Before Shri Chandra Poojari, Accountant Member & Shri Keshav Dubey, Judicial Member ITA No.538/Bang/2024: Asst.Year : 2014-2015 M/s.A-Kal Televerse Pvt. Ltd. The Deputy Commissioner of 180/63 7G, Council Khata Income-tax, Circle 7(1)(1) vs. Vishveshwaraiah Industrial Bangalore. Area, Whitefield, Bangalore – 560 048. PAN: AABCT8183H. (Appellant) (Respondent) Appellant by: Sri. Navaneeth N Kini, CA Respondent by: Sri. Guru Kumar S, Addl. CIT-DR Date of Date of Hearing : 28.05.2024 Pronouncement: 30.07.2024 O R D E R Per Keshav Dubey, JM : This a…

Subramanya Construction and Development Company Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle-6(1)(2), Bangalore

In the result, we don to find any merit in this appeal, the same fails and is hereby dismissed

ITA 892/BANG/2024[2014-15]Status: DisposedITAT Bangalore02 Jul 2024AY 2014-15

Bench: Smt. Beena Pillai & Shri Laxmi Prasad Sahuassessment Year : 2014-15

For Appellant: Shri T.S. Rajan, CAFor Respondent: Shri `Subramanian S., Jt.CIT(DR)(ITAT), Bengaluru
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SMT. BEENA PILLAI, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment year : 2014-15 Subramanya Constructions & Vs. The Deputy Commissioner of Development Company Ltd., Income Tax, No.42, 2nd Stage, 3rd Cross, Circle 6(1)(2), Industrial Suburb, Yeshwanthpur, Bangalore. Bangalore – 560 022. PAN : AADCS 1525J APPELLANT RESPONDENT Appellant by : Shri T.S. Rajan, CA Respondent by : Shri `Subramanian S., Jt.CIT(DR)(ITAT), Bengaluru. Date of hearing : 12.06.2024 Date of Pronouncement : 02.07.2024 O R D E R Per Laxmi Prasad Sahu,…

Awaita Properties Pvt Ltd, Mumbai vs. Commissioner of Income Tax (Appeal)-NFAC, Delhi

ITA 1422/MUM/2024[2015-16]Status: DisposedITAT Mumbai28 Jun 2024AY 2015-16

Bench: Shri Narender Kumar Choudhry & Shri Omkareshwar Chidaraassessment Year: 2015-16

For Appellant: Shri J.P. Bairagra, CAFor Respondent: Shri Manoj Kumar Sinha, Sr.D.R
Section 143(3)Section 14ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “A”, MUMBAI BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER AND SHRI OMKARESHWAR CHIDARA, ACCOUNTANT MEMBER Assessment Year: 2015-16 M/s. Awaita Properties Private Commissioner of Limited, Income Tax (Appeals), Skil House, 209 Bank Street Cross Vs. NFAC, Delhi Lane, Fort, Mumbai - 400023 PAN: AAACA8293L (Appellant) (Respondent) Present for: Assessee by : Shri J.P. Bairagra, CA Revenue by : Shri Manoj Kumar Sinha, Sr.D.R. Date of Hearing : 24 . 06 . 2024 Date of Pronouncement : 28 . 06 . 2024 O R D E R Per : Narender Kumar Choudhry, Judicial Member: T…

Express Publications (Madurai)Private Ltd., Chennai vs. DCIT, Corporate Circle-II(1), Chennai

In the result, assessee’s appeal in ITA No

ITA 797/CHNY/2023[2013-14]Status: DisposedITAT Chennai15 May 2024AY 2013-14

Bench: HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM AND HON’BLE SHRI MANU KUMAR GIRI (Judicial Member)

For Respondent: Shri AR.V. Srinivasan, Addl. CIT
Section 143(3)Section 14ASection 40Section 40a

…before us. The Ld. AR submitted that the assessee has not earned any exempt income during the year. 7. We find that this issue is covered in assessee’s favor by the decision of Hon’ble High Court of Madras in the case of CIT vs. Chettinad Logistics P. Ltd. (80 Taxmann.com 221) holding that Section 14A cannot be invoked where no exempt income was earned by assessee in relevant assessment year. Respectfully following the same, we direct Ld. AO to verify the same. If no exempt income has been earned by the assessee, the impugned disallowance shall stand deleted. The Explanation to Sec.14A, in our considered opinio…

Income Tax Officer, Chennai vs. Express Publications (Madurai) Pvt Ltd, Chennai

In the result, assessee’s appeal in ITA No

ITA 1220/CHNY/2023[2013-2014]Status: DisposedITAT Chennai15 May 2024AY 2013-2014

Bench: HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM AND HON’BLE SHRI MANU KUMAR GIRI (Judicial Member)

For Respondent: Shri AR.V. Srinivasan, Addl. CIT
Section 143(3)Section 14ASection 40Section 40a

…before us. The Ld. AR submitted that the assessee has not earned any exempt income during the year. 7. We find that this issue is covered in assessee’s favor by the decision of Hon’ble High Court of Madras in the case of CIT vs. Chettinad Logistics P. Ltd. (80 Taxmann.com 221) holding that Section 14A cannot be invoked where no exempt income was earned by assessee in relevant assessment year. Respectfully following the same, we direct Ld. AO to verify the same. If no exempt income has been earned by the assessee, the impugned disallowance shall stand deleted. The Explanation to Sec.14A, in our considered opinio…

Express Publications (Madurai)Private Ltd., Chennai vs. DCIT, Company Circle-II(1), Chennai

In the result, the appeal stands partly allowed

ITA 805/CHNY/2023[2014-15]Status: DisposedITAT Chennai07 May 2024AY 2014-15

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita No.805/Chny/2023 (िनधा"रणवष" / Assessment Year: 2014-15) Express Publications (Madurai) P. Ltd, Vs. Dcit No.29, Express Garden, Company Circle Ii (1) Second Main Road Industrial Estate, Now Corporate Circle 2 (1) Ambattur, Chennai 600 058. Chennai 600 034. [Pan: Aaaci 0842D] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Ms. Abirami Narendranath, Advocate ""यथ" क" ओर से /Respondent By : Shri Saujanya Ranjan, Irs, Jcit. सुनवाई क" तार"ख/Date Of Hearing : 22.04.2024 घोषणा क" तार"ख /Date Of Pronouncement : 07.05.2024 आदेश / O R D E R Manu Kumar Giri ()

For Appellant: Ms. Abirami Narendranath, AdvocateFor Respondent: Shri Saujanya Ranjan, IRS, JCIT
Section 143(3)Section 14ASection 36(1)(iii)Section 40Section 40a

…l before us. The Ld. AR submitted that the assessee has not earned any exempt income during the year. 6. We find that this issue is covered in assessee’s favor by the decision of Hon’ble High Court of Madras in the case of CIT vs. Chettinad Logistics P. Ltd. (80 Taxmann.com 221) holding that Section 14A cannot be invoked where no exempt income was earned by assessee in relevant assessment year. Respectfully following the same, we direct Ld. AO to verify the same. If no exempt income has been earned by the assessee, the impugned disallowance shall stand deleted. The Explanation to Sec.14A, as referred to by Ld. CI…

DCIT, Central Circle-30, New Delhi vs. Krishak Bharati Cooperative Limited, New Delhi

In the result, appeal of the Revenue is dismissed

ITA 2067/DEL/2023[2021-22]Status: DisposedITAT Delhi25 Apr 2024AY 2021-22

Bench: Shri Pradip Kumar Kedia & Shri Sudhir Pareek

For Appellant: Shri KVSR Krishna, C.AFor Respondent: Mr. Waseem Arshad, CIT (DR)
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C” DELHI BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SHRI SUDHIR PAREEK, JUDICIAL MEMBER I.T.A. No.2067/DEL/2023 Assessment Year 2021-22 DCIT Krishak Bharati Cooperative Ltd. Central Circle – 30 Vs. A-60, Kailash Colony New Delhi New Delhi TAN/PAN: AAAAK 0203 G (Appellant) (Respondent) Appellant by: Shri KVSR Krishna, C.A. Respondent by: Mr. Waseem Arshad, CIT (DR) Date of hearing: 16 04 2024 Date of pronouncement: 25 04 2024 O R D E R PER PRADIP KUMAR KEDIA-AM: The captioned appeal filed by the Revenue against the order of the Commissioner of Income Ta…

Techno Electric & Engineering Company Limited., Noida vs. A.O, C.C-2(1), Kolkata

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

ITA 1124/KOL/2023[2015-16]Status: DisposedITAT Kolkata12 Apr 2024AY 2015-16

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma]

Section 14A

…आयकर अपील"य अ"धकरण, कोलकाता पीठ “ए’’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA "ी राजेश कुमार, लेखा सट"य एवं "ी संजय शमा" "या"यक सद"य के सम" [Before Shri Rajesh Kumar, Accountant Member & Shri Sonjoy Sarma, Judicial Member] I.T.A. No. 1124/Kol/2023 Assessment Year: 2015-16 Techno Electric & Engineering Vs. DCIT, CC-2(1), Kolkata Company Limited (PAN: AAJCS 4414 Q) ( अपीलाथ" ) Respondent / !"यथ" Appellant / 12.03.2023 Date of Hearing / सुनवाई क% "त'थ Date of Pronouncement/ 12.04.2024 आदेश उ*घोषणा क% "त'थ For the Appellant/ Shri Siddharth Agarwal, Advocate "नधा"0रती क% ओर से For the Resp…

Il&Fs Maritime Infrastructure Company Limited, Mumbai vs. The Deputy Commissioner of Income Tax-14(1)(1), Mumbai

ITA 3558/MUM/2023[2013-14]Status: DisposedITAT Mumbai08 Apr 2024AY 2013-14

Bench: Shri Vikas Awasthy & Shri Amarjit Singh

For Appellant: Ms. Hetal Vora &For Respondent: H.M. Bhatt
Section 143(2)Section 14A

…Page 1 ITA No.3558/Mum/2023 IL & FS Maritime Infrastructure Company Ltd. Vs. The DCIT, 14(1)(1) IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA No.3558/Mum/2023 (A.Y. 2013-14) IL & FS Maritime Infrastructure Company Ltd, Plot, C-22, G Block, the IL & FS Financial Centre, Bandra Kurla Complex, Bandra East, Mumbai – 400051 Vs. The DCIT, 14(1)(1) Room No. 432, 4th Floor, Aayakar Bhawan, M.K. Road, Churchgate, Mumbai - 400020 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No:AABCI7029R Appellant Respondent Appellant by : Ms. Hetal Vora…

Express Publications (Madurai)Private Ltd., Chennai vs. DCIT, Corporate Circle-II(1), Chennai

Appeal stand dismissed

ITA 754/CHNY/2023[2012-13]Status: DisposedITAT Chennai27 Mar 2024AY 2012-13

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No.730/Chny/2023 (िनधा*रणवष* / Assessment Year: 2010-11) & 2. आयकरअपीलसं./ Ita No.737/Chny/2023 (िनधा*रणवष* / Assessment Year: 2011-12) & 3. आयकरअपीलसं./ Ita No.754/Chny/2023 (िनधा*रणवष* / Assessment Year: 2012-13) M/S. Express Publications (Madurai) Dcit P. Ltd. Corporate Circle-Ii(1) बनाम/ C/O. Sri T.N. Seetharaman, Advocate Chennai. Vs. 384 (Old No.196) Lloyds Road, Chennai-600 086. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaaci-0842-D (अपीलाथ"/Appellant) : (" थ" / Respondent) & 4. आयकरअपीलसं./ Ita No.1219/Chny/2023 (िनधा*रणवष* / Assessment Year: 2012-13) Dcit M/S. Express Publications (Madurai) P. Corporate Circle-Ii(1) Ltd. बनाम/ Vs. Chennai C/O. Sri T.N.Seetharaman, Advocate 384 (Old No.196) Lloyds Road, Chennai-600 086. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaaci-0842-D (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Assessee By : Shri T.N. Seetharaman (Advocate)- Ld.Ar " थ"कीओरसे/Revenue By : Shri D. Hema Bhupal (Jcit)-Ld. Dr सुनवाई की तारीख/Date Of Hearing : 20-03-2024 घोषणा की तारीख /Date Of Pronouncement : 27-03-2024

For Appellant: Shri T.N. Seetharaman (Advocate)- Ld.ARFor Respondent: Shri D. Hema Bhupal (JCIT)-Ld. DR
Section 143(3)Section 36(1)(iii)

…. 8.2 It is the submission of Ld. AR that the assessee has not earned any exempt income during the year. We find that this issue is covered in assessee’s favor by the decision of Hon’ble High Court of Madras in the case of CIT vs. Chettinad Logistics P. Ltd. (80 Taxmann.com 221) holding that Section 14A cannot be invoked where no exempt income was earned by assessee in relevant assessment year. Respectfully following the same, we direct Ld. AO to verify the same. If no exempt income has been earned by the assessee, the impugned disallowance shall stand deleted. The Explanation to Sec.14A, as referred to by Ld. C…

Express Publications (Madurai)Private Ltd., Chennai vs. DCIT, Corporate Circle-II(1), Chennai

Appeal stand dismissed

ITA 737/CHNY/2023[2011-12]Status: DisposedITAT Chennai27 Mar 2024AY 2011-12

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No.730/Chny/2023 (िनधा*रणवष* / Assessment Year: 2010-11) & 2. आयकरअपीलसं./ Ita No.737/Chny/2023 (िनधा*रणवष* / Assessment Year: 2011-12) & 3. आयकरअपीलसं./ Ita No.754/Chny/2023 (िनधा*रणवष* / Assessment Year: 2012-13) M/S. Express Publications (Madurai) Dcit P. Ltd. Corporate Circle-Ii(1) बनाम/ C/O. Sri T.N. Seetharaman, Advocate Chennai. Vs. 384 (Old No.196) Lloyds Road, Chennai-600 086. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaaci-0842-D (अपीलाथ"/Appellant) : (" थ" / Respondent) & 4. आयकरअपीलसं./ Ita No.1219/Chny/2023 (िनधा*रणवष* / Assessment Year: 2012-13) Dcit M/S. Express Publications (Madurai) P. Corporate Circle-Ii(1) Ltd. बनाम/ Vs. Chennai C/O. Sri T.N.Seetharaman, Advocate 384 (Old No.196) Lloyds Road, Chennai-600 086. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaaci-0842-D (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Assessee By : Shri T.N. Seetharaman (Advocate)- Ld.Ar " थ"कीओरसे/Revenue By : Shri D. Hema Bhupal (Jcit)-Ld. Dr सुनवाई की तारीख/Date Of Hearing : 20-03-2024 घोषणा की तारीख /Date Of Pronouncement : 27-03-2024

For Appellant: Shri T.N. Seetharaman (Advocate)- Ld.ARFor Respondent: Shri D. Hema Bhupal (JCIT)-Ld. DR
Section 143(3)Section 36(1)(iii)

…. 8.2 It is the submission of Ld. AR that the assessee has not earned any exempt income during the year. We find that this issue is covered in assessee’s favor by the decision of Hon’ble High Court of Madras in the case of CIT vs. Chettinad Logistics P. Ltd. (80 Taxmann.com 221) holding that Section 14A cannot be invoked where no exempt income was earned by assessee in relevant assessment year. Respectfully following the same, we direct Ld. AO to verify the same. If no exempt income has been earned by the assessee, the impugned disallowance shall stand deleted. The Explanation to Sec.14A, as referred to by Ld. C…

Express Publications (Madurai)Private Ltd., Chennai vs. DCIT, Corporate Circle-II(1), Chennai

Appeal stand dismissed

ITA 730/CHNY/2023[2010-11]Status: DisposedITAT Chennai27 Mar 2024AY 2010-11

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No.730/Chny/2023 (िनधा*रणवष* / Assessment Year: 2010-11) & 2. आयकरअपीलसं./ Ita No.737/Chny/2023 (िनधा*रणवष* / Assessment Year: 2011-12) & 3. आयकरअपीलसं./ Ita No.754/Chny/2023 (िनधा*रणवष* / Assessment Year: 2012-13) M/S. Express Publications (Madurai) Dcit P. Ltd. Corporate Circle-Ii(1) बनाम/ C/O. Sri T.N. Seetharaman, Advocate Chennai. Vs. 384 (Old No.196) Lloyds Road, Chennai-600 086. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaaci-0842-D (अपीलाथ"/Appellant) : (" थ" / Respondent) & 4. आयकरअपीलसं./ Ita No.1219/Chny/2023 (िनधा*रणवष* / Assessment Year: 2012-13) Dcit M/S. Express Publications (Madurai) P. Corporate Circle-Ii(1) Ltd. बनाम/ Vs. Chennai C/O. Sri T.N.Seetharaman, Advocate 384 (Old No.196) Lloyds Road, Chennai-600 086. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaaci-0842-D (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Assessee By : Shri T.N. Seetharaman (Advocate)- Ld.Ar " थ"कीओरसे/Revenue By : Shri D. Hema Bhupal (Jcit)-Ld. Dr सुनवाई की तारीख/Date Of Hearing : 20-03-2024 घोषणा की तारीख /Date Of Pronouncement : 27-03-2024

For Appellant: Shri T.N. Seetharaman (Advocate)- Ld.ARFor Respondent: Shri D. Hema Bhupal (JCIT)-Ld. DR
Section 143(3)Section 36(1)(iii)

…. 8.2 It is the submission of Ld. AR that the assessee has not earned any exempt income during the year. We find that this issue is covered in assessee’s favor by the decision of Hon’ble High Court of Madras in the case of CIT vs. Chettinad Logistics P. Ltd. (80 Taxmann.com 221) holding that Section 14A cannot be invoked where no exempt income was earned by assessee in relevant assessment year. Respectfully following the same, we direct Ld. AO to verify the same. If no exempt income has been earned by the assessee, the impugned disallowance shall stand deleted. The Explanation to Sec.14A, as referred to by Ld. C…

Income Tax Officer, Chennai vs. Express Publications(Madurai) Private Limited, Chennai

Appeal stand dismissed

ITA 1219/CHNY/2023[2012-2013]Status: DisposedITAT Chennai27 Mar 2024AY 2012-2013

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No.730/Chny/2023 (िनधा*रणवष* / Assessment Year: 2010-11) & 2. आयकरअपीलसं./ Ita No.737/Chny/2023 (िनधा*रणवष* / Assessment Year: 2011-12) & 3. आयकरअपीलसं./ Ita No.754/Chny/2023 (िनधा*रणवष* / Assessment Year: 2012-13) M/S. Express Publications (Madurai) Dcit P. Ltd. Corporate Circle-Ii(1) बनाम/ C/O. Sri T.N. Seetharaman, Advocate Chennai. Vs. 384 (Old No.196) Lloyds Road, Chennai-600 086. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaaci-0842-D (अपीलाथ"/Appellant) : (" थ" / Respondent) & 4. आयकरअपीलसं./ Ita No.1219/Chny/2023 (िनधा*रणवष* / Assessment Year: 2012-13) Dcit M/S. Express Publications (Madurai) P. Corporate Circle-Ii(1) Ltd. बनाम/ Vs. Chennai C/O. Sri T.N.Seetharaman, Advocate 384 (Old No.196) Lloyds Road, Chennai-600 086. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaaci-0842-D (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Assessee By : Shri T.N. Seetharaman (Advocate)- Ld.Ar " थ"कीओरसे/Revenue By : Shri D. Hema Bhupal (Jcit)-Ld. Dr सुनवाई की तारीख/Date Of Hearing : 20-03-2024 घोषणा की तारीख /Date Of Pronouncement : 27-03-2024

For Appellant: Shri T.N. Seetharaman (Advocate)- Ld.ARFor Respondent: Shri D. Hema Bhupal (JCIT)-Ld. DR
Section 143(3)Section 36(1)(iii)

…. 8.2 It is the submission of Ld. AR that the assessee has not earned any exempt income during the year. We find that this issue is covered in assessee’s favor by the decision of Hon’ble High Court of Madras in the case of CIT vs. Chettinad Logistics P. Ltd. (80 Taxmann.com 221) holding that Section 14A cannot be invoked where no exempt income was earned by assessee in relevant assessment year. Respectfully following the same, we direct Ld. AO to verify the same. If no exempt income has been earned by the assessee, the impugned disallowance shall stand deleted. The Explanation to Sec.14A, as referred to by Ld. C…

Srm Engineering Construction Cororation Ltd., Chennai vs. DCIT, Central Circle-1(3), Chennai

Appeal stand allowed

ITA 489/CHNY/2023[2017-18]Status: DisposedITAT Chennai12 Mar 2024AY 2017-18

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.489/Chny/2023 (िनधा*रणवष* / Assessment Year: 2017-18) M/S.Srm Engineering Construction Dcit बनाम/ Corporation Ltd. Central Circle-1(3) No.24, G.N. Chetty Road, T. Nagar, Chennai. Vs. Chennai-600 017. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aafcs-5856-E (अपीलाथ"/Appellant) : (" थ" / Respondent) & आयकरअपीलसं./ Ita No.1084/Chny/2023 (िनधा*रणवष* / Assessment Year: 2017-18) Dcit M/S.Srm Engineering बनाम/ Central Circle-1(3) Construction Corporation Ltd. Chennai. No.24, G.N. Chetty Road, T. Nagar Vs. Chennai-600 017. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aafcs-5856-E (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Assessee By : Shri D. Anand (Advocate)- Ld.Ar " थ"कीओरसे/Revenue By : Shri N. Balakrishnan (Cit)-Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 12-03-2024 घोषणा की तारीख /Date Of Pronouncement : 12-03-2024

For Appellant: Shri D. Anand (Advocate)- Ld.ARFor Respondent: Shri N. Balakrishnan (CIT)-Ld. Sr. DR
Section 143(3)Section 14ASection 37(1)Section 41(1)

…Y 2016-17, deleted the impugned disallowance. Aggrieved, the revenue is in further appeal before us. 3.2 We find that this issue is covered in assessee’s favor by the decision of Hon’ble High Court of Madras in the case of CIT vs. Chettinad Logistics P. Ltd. (80 Taxmann.com 221) holding that Section 14A cannot be invoked where no exempt income was earned by assessee in relevant assessment year. Respectfully following the same, we affirm the impugned order, on this issue. The corresponding grounds as well as the appeal of the revenue stand dismissed. 4. Disallowance of VAT 4.1 The assessee claimed amount of Rs.13.…

Deputy Commissioner of Income Tax, Central Circle-1(3), Chennai vs. Srm Engineering Construction Corporation Limited, Chennai

Appeal stand allowed

ITA 1084/CHNY/2023[2017-18]Status: DisposedITAT Chennai12 Mar 2024AY 2017-18

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.489/Chny/2023 (िनधा*रणवष* / Assessment Year: 2017-18) M/S.Srm Engineering Construction Dcit बनाम/ Corporation Ltd. Central Circle-1(3) No.24, G.N. Chetty Road, T. Nagar, Chennai. Vs. Chennai-600 017. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aafcs-5856-E (अपीलाथ"/Appellant) : (" थ" / Respondent) & आयकरअपीलसं./ Ita No.1084/Chny/2023 (िनधा*रणवष* / Assessment Year: 2017-18) Dcit M/S.Srm Engineering बनाम/ Central Circle-1(3) Construction Corporation Ltd. Chennai. No.24, G.N. Chetty Road, T. Nagar Vs. Chennai-600 017. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aafcs-5856-E (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ" कीओरसे/ Assessee By : Shri D. Anand (Advocate)- Ld.Ar " थ"कीओरसे/Revenue By : Shri N. Balakrishnan (Cit)-Ld. Sr. Dr सुनवाई की तारीख/Date Of Hearing : 12-03-2024 घोषणा की तारीख /Date Of Pronouncement : 12-03-2024

For Appellant: Shri D. Anand (Advocate)- Ld.ARFor Respondent: Shri N. Balakrishnan (CIT)-Ld. Sr. DR
Section 143(3)Section 14ASection 37(1)Section 41(1)

…Y 2016-17, deleted the impugned disallowance. Aggrieved, the revenue is in further appeal before us. 3.2 We find that this issue is covered in assessee’s favor by the decision of Hon’ble High Court of Madras in the case of CIT vs. Chettinad Logistics P. Ltd. (80 Taxmann.com 221) holding that Section 14A cannot be invoked where no exempt income was earned by assessee in relevant assessment year. Respectfully following the same, we affirm the impugned order, on this issue. The corresponding grounds as well as the appeal of the revenue stand dismissed. 4. Disallowance of VAT 4.1 The assessee claimed amount of Rs.13.…

Teamlease Digital Pvt Ltd., South Bangalore vs. National E-Assessment Center, Delhi

In the result, appeal filed by the assessee is allowed

ITA 2101/MUM/2023[2018-19]Status: DisposedITAT Mumbai07 Feb 2024AY 2018-19

Bench: Shri B.R. Baskaran (Am) & Shri Aby T. Varkey (Jm)

Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL Mumbai “E” Bench, Mumbai. Before Shri B.R. Baskaran (AM) & Shri Aby T. Varkey (JM) I.T.A. No. 2101/Mum/2023 (A.Y. 2018-19) Vs. National E- Teamlease Digital Pvt. Ltd. 6th Floor, BMTC assessment Centre Commercial Complex 80 FT New Delhi/ Road, Bangalore South DCIT-14(1)(2) Bangalore, Karnataka Mumbai. Pincode No. 560095. PAN : AAFCT8257N (Appellant) (Respondent) Assessee by Ms. Dinkle Hariya & Ms. Rashmi Vyas Department by Shri P.D. Chougule Date of Hearing 06.02.2024 Date of Pronouncement 07.02.2024 O R D E R Per B.R.Baskaran (AM) :- The assessee has filed this appeal…

Visakhapatnam Port Authority, Visakhapatnam vs. Assistant Commissioner of Income Tax, Circle-1(1), Visakhapatnam

In the result, appeal of the assessee (ITA No

ITA 192/VIZ/2023[2010-11]Status: DisposedITAT Visakhapatnam22 Jan 2024AY 2010-11

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. No.192/Viz/2023 ("नधा"रण वष" / Assessment Year : 2010-11) Visakhapatnam Port Authority, Vs. The Asst. Commissioner Of Administrative Office Building, Income Tax, Port Area, Circle-1(1), Visakhapatnam, Visakhapatnam. Andhra Pradesh-530001, Pan: Aaalv 0035 C (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपीलाथ" क" ओर से/ Assessee By : Sri Gvn Hari, Ar ""याथ" क" ओर से / Revenue By : Dr. Satyasai Rath, Cit-Dr

For Appellant: Sri GVN Hari, ARFor Respondent: Dr. Satyasai Rath, CIT-DR
Section 10(20)Section 11Section 12ASection 143(2)Section 143(3)Section 14ASection 154Section 2(15)Section 263Section 43B

…आयकर अपील"यअ"धकरण, "वशाखापटणम पीठ, "वशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM "ी दु"वू" आर एल रे"डी, "या"यक सद"य एवं "ी एस बालाकृ"णन, लेखा सद"य के सम" BEFORE SHRI DUVVURU RL REDDY, HON’BLE JUDICIAL MEMBER & SHRI S BALAKRISHNAN, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./ I.T.A. No.192/Viz/2023 ("नधा"रण वष" / Assessment Year : 2010-11) Visakhapatnam Port Authority, Vs. The Asst. Commissioner of Administrative Office Building, Income Tax, Port Area, Circle-1(1), Visakhapatnam, Visakhapatnam. Andhra Pradesh-530001, PAN: AAALV 0035 C (अपीलाथ"/ Appellant) (""यथ"/ Respondent) अपील…