CIT v. Chettinad Logistics (P.) Ltd.

95 Taxmann.com 250Supreme Court of India2018#173 most cited

What is CIT v. Chettinad Logistics (P.) Ltd. authority for?

Disallowance under Section 14A of the Income-tax Act is applicable only when the assessee has earned exempt income during the relevant year. If no exempt income is received, neither Section 14A nor Rule 8D for computing such disallowance can be invoked.

421

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2026.

Also referred to as

CIT v. Chettinad Logistics (P.) Ltd. · Section 14A · Rule 8D · disallowance under Section 14A · exempt income · no exempt income disallowance · expenditure relating to exempt income · Supreme Court · SLP dismissal

Sections most often in play

Section 14ASection 143(3)Section 8DSection 1961Section 131Section 37(1)Section 115JBSection 132(4)

Issues it is cited on

section 9(1)(ii)strategic investmentdisallowance under section 14aretrospective amendmentdisallowance u/s 14asection 14a(2)section 115jb(2)disallowance of interest expendituresection 14asection 36(1)(iii)section 115jbbook profits

Judgments citing CIT v. Chettinad Logistics (P.) Ltd.

Triway Container Freight Station P Ltd., Chennai vs. ITO Corporate Ward 3(2), Chennai

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

ITA 254/CHNY/2019[2013-14]Status: DisposedITAT Chennai21 Dec 2022AY 2013-14

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A. Nos.254 & 255/Chny/2019 िनधा"रण वष"/Assessment Years: 2013-14 & 2014-15 M/S. Triway Container Freight Vs. The Income Tax Officer, Station P. Ltd., No. 14, Jaffer Street, Corporate Ward 3(2), Harbour, Chennai 600 001. Chennai – 34. [Pan:Aabct8013A] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri N. Arjun Raj, C.A. ""थ" की ओर से/Respondent By : Shri P. Sajit Kumar, Jcit सुनवाई की तारीख/ Date Of Hearing : 29.11.2022 घोषणा की तारीख /Date Of Pronouncement : 21.12.2022 आदेश /O R D E R Per V. Durga Rao: Both The Appeals Filed By The Assessee Are Directed Against Common Order Of The Ld. Commissioner Of Income Tax (Appeals) 11, Chennai Dated 06.12.2018 Relevant To The Assessment Years 2013-14 & 14-15. 2. Brief Facts Of The Case Are That The Assessee Has Filed Its Return Of Income On 28.09.2013 For The Assessment Year 2013-14 Admitting Nil Income After Claiming Deduction Under Section 80Ia(4) Of The Income

For Appellant: Shri N. Arjun Raj, C.AFor Respondent: Shri P. Sajit Kumar, JCIT
Section 115JSection 143(3)Section 14ASection 80I

…आयकर अपीलीय अिधकरण, ’सी’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी वी दुगा" राव "ाियक सद" एवं "ी जी. मंजुनाथा, लेखा सद" के सम" Before Shri V. Durga Rao, Judicial Member & Shri G. Manjunatha, Accountant Member आयकर अपील सं./I.T.A. Nos.254 and 255/Chny/2019 िनधा"रण वष"/Assessment Years: 2013-14 & 2014-15 M/s. Triway Container Freight Vs. The Income Tax Officer, Station P. Ltd., No. 14, Jaffer Street, Corporate Ward 3(2), Harbour, Chennai 600 001. Chennai – 34. [PAN:AABCT8013A] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant by : Shri N. Arjun Raj, C.A. ""थ" की ओर से/…

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

In the result, appeal of the assessee is allowed

ITA 156/VIZ/2022[2018-19]Status: DisposedITAT Visakhapatnam16 Dec 2022AY 2018-19

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.156/Viz/2022 (निर्धारण वर्ा / Assessment Year : 2018-19) M/S Devi Sea Foods Limited Vs. Deputy Commissioner Of 50-1-51/1, A.S.R.Nagar Income Tax Seethammadhara Circle-3(I) Visakhapatnam Visakhapatnam [Pan : Aabcd0248B] अपीलधथी की ओर से/ Appellant By : Shri D.Anand, Ar प्रत्यधथी की ओर से / Respondent By : Shri M.N.Murthy Naik, Cit(Dr) सुिवधई की तधरीख / Date Of Hearing : 01.12.2022 घोर्णध की तधरीख/Date Of Pronouncement : 16.12.2022 O R D E R Per Shri S.Balakrishnan:

For Appellant: Shri D.Anand, ARFor Respondent: Shri M.N.Murthy Naik, CIT(DR)
Section 143(3)Section 144C(5)Section 14ASection 80GSection 92Section 92BSection 92C

…आयकरअपीलीयअधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री दुव्वूरु आर एल रेड्डी, न्याधयक सदस्य एिं श्री एस बालाकृष्णन, लेखा सदस्य के समक्ष BEFORE SHRI DUVVURU RL REDDY, HON’BLE JUDICIAL MEMBER & SHRI S BALAKRISHNAN, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.156/Viz/2022 (निर्धारण वर्ा / Assessment Year : 2018-19) M/s Devi Sea Foods Limited Vs. Deputy Commissioner of 50-1-51/1, A.S.R.Nagar Income Tax Seethammadhara Circle-3(I) Visakhapatnam Visakhapatnam [PAN : AABCD0248B] अपीलधथी की ओर से/ Appellant by : Shri D.Anand, AR प्रत्यधथी की ओर से /…

DCIT Corporate Circle 3(2), Chennai vs. Zylog Systems Limited, Chennai

In the result, appeal filed by the Revenue is dismissed

ITA 2048/CHNY/2017[2011-12]Status: DisposedITAT Chennai07 Dec 2022AY 2011-12

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita No.: 2048/Chny/2017 िनधा"रण वष" / Assessment Year: 2011-12 Deputy Commissioner Of M/S. Zylog Systems Limited, Income-Tax, V. No. 155, Thiruvalluvar Salai, Corporate Circle -3(2), Kumaran Nagar Sholinganallur, Chennai – 600 034. Chennai – 600 119. [Pan: Aaacz-1086-G] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri. D. Hema Bhupal, Jcit ""यथ" क" ओर से/Respondent By : Shri. D. Palanivel, Advocate सुनवाई क" तारीख/Date Of Hearing : 01.12.2022 घोषणा क" तारीख/Date Of Pronouncement : 07.12.2022

For Appellant: Shri. D. Hema Bhupal, JCITFor Respondent: Shri. D. Palanivel, Advocate
Section 10(34)Section 14A

…me for relevant assessment year, no disallowance could be made u/s. 14A of the Act towards expenditure relatable to exempt income. The Hon’ble Supreme Court had also considered an identical issue in the case of CIT vs M/s. Chettinad Logistics Pvt. Ltd. [2018] 95 Taxmann.com 250 (SC), and held that if no exempt income for relevant assessment year, then no disallowance could be made u/s. 14A of the Act. In other words, disallowance contemplated u/s. 14A of the Act cannot exceed exempt income earned in the relevant assessment year, and this ratio is supported by the decision of the Delhi High Court in the case of PC…

ACIT, Circle- 7(1), New Delhi vs. Decent Financial Services Pvt. Ltd., New Delhi

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

ITA 5707/DEL/2019[2015-16]Status: DisposedITAT Delhi24 Nov 2022AY 2015-16

Bench: Shri C.M. Garg & Shri Pradip Kumar Kediaassessment Year: 2015-16 Acit, Vs. Decent Financial Circle-5(2), Services Pvt. Ltd., New Delhi. A-86, Dd Shed, Okhla Industrial Area, Phase-I, New Delhi. Pan: Aaacd2899P (Appellant) (Respondent) Assessee By : Shri Amit Sharma, Advocate Revenue By : Shri Kumar Pranav, Sr. Dr Date Of Hearing : 21.11.2022 Date Of Pronouncement : 24.11.2022 Order Per C.M. Garg, Jm: This Appeal Filed By The Revenue Is Directed Against The Order Dated 10.04.2019 Of The Cit(A)-3, New Delhi, Relating To Assessment Year 2015-16. 2. The Ground Of Appeal Raised By The Revenue Reads As Under:- “1. On The Facts & In The Circumstances Of The Case & In Law, The Ld. Cit(A)Has Grossly Erred In Deleting The Disallowance Made By The Ao U/S 14A R.W. Rule 8D Of The Act Of Rs.1,62,35,930/-. 2. The Appellant Craves Leave To Add, Amend Or Forego Any Ground(S) Of Appeal At Any Time Before Or During The Hearing Of This Appeal.” 3. The Ld. Sr. Dr, Supporting The Assessment Order Dated 26.12.2017 Passed U/S 143(3) Of The Income-Tax Act, 1961 (For Short, ‘The Act’) Submitted That The Assessee Had Earned Substantial Dividend Income Of Rs.1,22,16,840/-, Therefore, The Ao Was Right In Making Disallowance U/S 14A Of The Act R.W.R. 8D Of The Income-Tax Rules, 1962 (For Short, ‘The Rules’). The Ld. Sr. Dr Submitted That The Assessee Has Capitalized Substantial Amount Of Interest Paid By Him On The Amount Invested, Therefore, The Amount Of Disallowance Has To Be Calculated Accordingly.

For Appellant: Shri Amit Sharma, AdvocateFor Respondent: Shri Kumar Pranav, Sr. DR
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : B : NEW DELHI BEFORE SHRI C.M. GARG, JUDICIAL MEMBER AND SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER Assessment Year: 2015-16 ACIT, Vs. Decent Financial Circle-5(2), Services Pvt. Ltd., New Delhi. A-86, DD Shed, Okhla Industrial Area, Phase-I, New Delhi. PAN: AAACD2899P (Appellant) (Respondent) Assessee by : Shri Amit Sharma, Advocate Revenue by : Shri Kumar Pranav, Sr. DR Date of Hearing : 21.11.2022 Date of Pronouncement : 24.11.2022 ORDER PER C.M. GARG, JM: This appeal filed by the Revenue is directed against the order dated 10.04.2019 of the CIT(A)-3, New D…

M/S Omax Minerals Pvt. Ltd. Gadumaria, Raigarh vs. Joint Commissioner of Income Tax (OSD) Circle-1(1), Bilaspur

In the result, appeal of the assessee is allowed in terms of our aforesaid observations

ITA 122/RPR/2018[2013-14]Status: DisposedITAT Raipur17 Nov 2022AY 2013-14

Bench: Shri Ravish Sood & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.122/Rpr/2018 "नधा"रण वष" / Assessment Year : 2013-14 M/S. Omax Minerals Pvt. Ltd. Office Block-51, Gudumaria, Krishna Vihar, Raigarh (C.G.) Pan : Aabco5774H .......अपीलाथ" / Appellant बनाम / V/S. The Deputy Commissioner Of Income Tax, Circle-1(1), Bilaspur (C.G.) ……""यथ" / Respondent

For Appellant: Shri N.C Gupta, CAFor Respondent: Shri G.N Singh, Sr. DR
Section 143(2)Section 143(3)Section 14A

…empt income during the year under consideration, therefore, no disallowance u/s.14A of the Act was called for in its hand. Our aforesaid view is fortified by the judgment of the Hon’ble Supreme Court in the case of CIT Vs. Chettinad Logistics Pvt. Ltd. (2018) 257 Taxmann 2 (SC) and also that of the Hon’ble High Court of Delhi in the case of Cheminvest Limited Vs. CIT, (2015) 378 ITR 33 (Delhi). In the backdrop of the facts involved in the case before us r/w. the aforesaid settled position of law, we find substance in 5 M/s. Omax Minerals Pvt. Ltd. Vs. DCIT-1(1) the claim of the Ld. AR that now when the assessee c…

Deputy Commissioner of Income-Tax, Circle - 14, Pune vs. M/S. Lifestyle Leisures Private Limited, Pune

Appeal is dismissed in above terms

ITA 580/PUN/2019[2015-16]Status: DisposedITAT Pune17 Nov 2022AY 2015-16

Bench: Shri S. S. Godara & Shri Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.580/Pun/2019 िनधा"रण वष" / Assessment Year: 2015-16 Dcit, Circle-14, Pune. Vs. M/S. Lifestyle Leisures Private Limited, S.No.191, Tech Park One, Tower-E, Off Airport Road, Yerwada, Pune- 411006. Pan : Aaacl6291P Appellant Respondent Revenue By : Shri Ramnath P. Murkunde Assessee By : Shri Hari Krishan Date Of Hearing : 17.10.2022 Date Of Pronouncement : 17.11.2022 आदेश / Order Per S. S. Godara, Jm: This Revenue’S Appeal For Assessment Year 2015-16 Arises Against The Cit(A)-7, Pune’S Order Dated 11.01.2019 Passed In Case No. Pn/Cit(A)-7/Cir-14/10022/2018-19, Involving Proceedings U/S 271(1)(C) Of The Income Tax Act, 1961; In Short “The Act”. Heard Both The Parties. Case File Perused. 2. Coming To The Revenue’S Sole Substantive Grievance Raised In The Instant Appeal Challenging Correctness Of The Cit(A)’S Action Deleting Section 271(1)(C) Penalty Of Rs.1,15,08,340/- Levied By The Assessing Officer Vide Order Dated 27.04.2018, We Note At The Outset

For Appellant: Shri Hari KrishanFor Respondent: Shri Ramnath P. Murkunde
Section 14ASection 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI S. S. GODARA, JUDICIAL MEMBER AND SHRI DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.580/PUN/2019 िनधा"रण वष" / Assessment Year: 2015-16 DCIT, Circle-14, Pune. Vs. M/s. Lifestyle Leisures Private Limited, S.No.191, Tech Park One, Tower-E, Off Airport Road, Yerwada, Pune- 411006. PAN : AAACL6291P Appellant Respondent Revenue by : Shri Ramnath P. Murkunde Assessee by : Shri Hari Krishan Date of hearing : 17.10.2022 Date of pronouncement : 17.11.2022 आदेश / ORDER PER S. S. GODARA, JM: This Revenue’s appeal for assessment year 2015…

Shri Pramod V Mundra, Nagpur vs. Income Tax Officer Ward -1(1), Nagpur

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

ITA 12/NAG/2019[2013-14]Status: DisposedITAT Nagpur07 Nov 2022AY 2013-14

Bench: Shri Inturi Rama Raoआयकर अपील सं. / Ita No.12/Nag/2019 िनधा"रण वष" / Assessment Year: 2013-14 Shri Pramod V. Mundra, Vs. Ito, Ward-1(1), 602, 6Th Floor, Kalyani Nagpur. Apartment, 108, Farmland, Ramdaspeth, Nagpur- 440010. Pan : Abcpm2572L Appellant Respondent Assessee By : None Revenue By : Shri G. J. Ninawe Date Of Hearing : 26.09.2022 Date Of Pronouncement : 07.11.2022 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)-1, Nagpur [‘The Cit(A)’] Dated 28.11.2018 For The Assessment Year 2013-14. 2. The Appellant Raised The Following Grounds Of Appeal :- “1] Learned C.I.T.(A) Erred In Confirming The Disallowance Made By A.O. U/S.L4A Amounting To Rs. 15,69,653/-. 2] Learned C.I.T.(A) Erred In Not Properly Considering Assessee’S Various Submissions & Relevant Documents Filed At The Time Of Hearing. 3] Learned C.I.T.(A) Erred In Not Properly Applying Her Mind & Only Rely On What The A.O. Say. 4] Assessee Crave To Urge Additional Grounds At The Time Of Hearing If Necessary.” 3. Briefly, The Facts Of The Case Are As Under :

For Appellant: NoneFor Respondent: Shri G. J. Ninawe
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL NAGPUR BENCH, NAGPUR – VIRTUAL COURT BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.12/NAG/2019 िनधा"रण वष" / Assessment Year: 2013-14 Shri Pramod V. Mundra, Vs. ITO, Ward-1(1), 602, 6th Floor, Kalyani Nagpur. Apartment, 108, Farmland, Ramdaspeth, Nagpur- 440010. PAN : ABCPM2572L Appellant Respondent Assessee by : None Revenue by : Shri G. J. Ninawe Date of hearing : 26.09.2022 Date of pronouncement : 07.11.2022 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 (App…

The DCIT, Circle-1(1)(2), Ahmedabad vs. M/S. Clp India Pvt. Ltd., Ahmedabad

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

ITA 290/AHD/2020[2015-16]Status: DisposedITAT Ahmedabad04 Nov 2022AY 2015-16
For Appellant: Shri Biren Shah, A.RFor Respondent: Shri James Kurian, CIT-DR
Section 115JSection 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri T.R. Senthil Kumar, Judicial Member Assessment Year 2015-16 The DCIT, M/s. CLP India Pvt. Circle-1(1)(2), Ltd. Ahmedabad Vs Room No. 207, 2nd Floor, Aaykar (Appellant) Bhavan, Vejalpur, Anandnagar Road, Vejalpur, Ahmedabad PAN: AABCT9663N (Respondent) Appellant by : Shri Biren Shah, A.R. Respondent by : Shri James Kurian, CIT-DR Date of hearing : 08-08-2022 Date of pronouncement : 04-11-2022 आदेश/ORDER PER : T.R. SENTHIL KUMAR, JUDICIAL MEMBER:- This appeal is filed by the Revenue against order…

Kugel Developers Pvt Ltd., Chennai vs. DCIT Company Circle II(4), Chennai

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

ITA 348/CHNY/2019[2008-09]Status: DisposedITAT Chennai28 Oct 2022AY 2008-09

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita No.: 2085/Chny/2014 िनधा"रण वष" / Assessment Year: 2008-09 M/S. Dharma Promoters (P) Ltd., Acit Times Partner, No. 58, Permabur V. Company Circle –I(4), Barracks Road, Chennai. Chennai – 600 007. [Pan:Aaccd-8247-C] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.: 2513/Chny/2017 िनधा"रण वष" / Assessment Year: 2008-09 M/S. Zeya Developers Pvt Ltd., Acit 341/36A, Ii Floor, Mangal Sain V. Corporate Circle -3(2), Building, Chennai -34. Bagh Kare Khan, Kishan Ganj, Delhi – 110 007. [Pan:Aaacz-3444-Q] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.: 1835/Chny/2018 िनधा"रण वष" / Assessment Year: 2008-09 M/S. Genda Buildcons Pvt Ltd., Ito Times Partner, No. 58, Permabur V. Corporate Ward -2(2), Barracks Road, Vepery, Chennai -34. Chennai – 600 007. [Pan:Aadcg-0885-B] (अपीलाथ"/Appellant) (""यथ"/Respondent)

…आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी वी दुगा" राव,"या"यक सद"य एवं "ी जी. मंजुनाथ, लेखा सद"य के सम" BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.: 2085/Chny/2014 िनधा"रण वष" / Assessment Year: 2008-09 M/s. Dharma Promoters (P) Ltd., ACIT Times Partner, No. 58, Permabur v. Company Circle –I(4), Barracks Road, Chennai. Chennai – 600 007. [PAN:AACCD-8247-C] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./ITA No.: 2513/Chny/2017 िनधा"रण वष" / Assessment Year: 2008-09 M/s. Zeya Developers Pvt…

ITO Corporate Ward 2(2), Chennai vs. Genda Builders Pvt. Ltd., Chennai

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

ITA 2033/CHNY/2018[2008-09]Status: DisposedITAT Chennai28 Oct 2022AY 2008-09

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita No.: 2085/Chny/2014 िनधा"रण वष" / Assessment Year: 2008-09 M/S. Dharma Promoters (P) Ltd., Acit Times Partner, No. 58, Permabur V. Company Circle –I(4), Barracks Road, Chennai. Chennai – 600 007. [Pan:Aaccd-8247-C] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.: 2513/Chny/2017 िनधा"रण वष" / Assessment Year: 2008-09 M/S. Zeya Developers Pvt Ltd., Acit 341/36A, Ii Floor, Mangal Sain V. Corporate Circle -3(2), Building, Chennai -34. Bagh Kare Khan, Kishan Ganj, Delhi – 110 007. [Pan:Aaacz-3444-Q] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.: 1835/Chny/2018 िनधा"रण वष" / Assessment Year: 2008-09 M/S. Genda Buildcons Pvt Ltd., Ito Times Partner, No. 58, Permabur V. Corporate Ward -2(2), Barracks Road, Vepery, Chennai -34. Chennai – 600 007. [Pan:Aadcg-0885-B] (अपीलाथ"/Appellant) (""यथ"/Respondent)

…आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी वी दुगा" राव,"या"यक सद"य एवं "ी जी. मंजुनाथ, लेखा सद"य के सम" BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.: 2085/Chny/2014 िनधा"रण वष" / Assessment Year: 2008-09 M/s. Dharma Promoters (P) Ltd., ACIT Times Partner, No. 58, Permabur v. Company Circle –I(4), Barracks Road, Chennai. Chennai – 600 007. [PAN:AACCD-8247-C] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./ITA No.: 2513/Chny/2017 िनधा"रण वष" / Assessment Year: 2008-09 M/s. Zeya Developers Pvt…

Genda Buildcons Pvt Ltd., Chennai vs. ITO Corporate Ward 2(2), Chennai

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

ITA 1835/CHNY/2018[2008-09]Status: DisposedITAT Chennai28 Oct 2022AY 2008-09

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita No.: 2085/Chny/2014 िनधा"रण वष" / Assessment Year: 2008-09 M/S. Dharma Promoters (P) Ltd., Acit Times Partner, No. 58, Permabur V. Company Circle –I(4), Barracks Road, Chennai. Chennai – 600 007. [Pan:Aaccd-8247-C] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.: 2513/Chny/2017 िनधा"रण वष" / Assessment Year: 2008-09 M/S. Zeya Developers Pvt Ltd., Acit 341/36A, Ii Floor, Mangal Sain V. Corporate Circle -3(2), Building, Chennai -34. Bagh Kare Khan, Kishan Ganj, Delhi – 110 007. [Pan:Aaacz-3444-Q] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.: 1835/Chny/2018 िनधा"रण वष" / Assessment Year: 2008-09 M/S. Genda Buildcons Pvt Ltd., Ito Times Partner, No. 58, Permabur V. Corporate Ward -2(2), Barracks Road, Vepery, Chennai -34. Chennai – 600 007. [Pan:Aadcg-0885-B] (अपीलाथ"/Appellant) (""यथ"/Respondent)

…आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी वी दुगा" राव,"या"यक सद"य एवं "ी जी. मंजुनाथ, लेखा सद"य के सम" BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.: 2085/Chny/2014 िनधा"रण वष" / Assessment Year: 2008-09 M/s. Dharma Promoters (P) Ltd., ACIT Times Partner, No. 58, Permabur v. Company Circle –I(4), Barracks Road, Chennai. Chennai – 600 007. [PAN:AACCD-8247-C] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./ITA No.: 2513/Chny/2017 िनधा"रण वष" / Assessment Year: 2008-09 M/s. Zeya Developers Pvt…

Dharma Promoters Pvt Ltd., Chennai vs. ITO Corporate Ward 1(4), Chennai

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

ITA 2514/CHNY/2017[2010-11]Status: DisposedITAT Chennai28 Oct 2022AY 2010-11

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita No.: 2085/Chny/2014 िनधा"रण वष" / Assessment Year: 2008-09 M/S. Dharma Promoters (P) Ltd., Acit Times Partner, No. 58, Permabur V. Company Circle –I(4), Barracks Road, Chennai. Chennai – 600 007. [Pan:Aaccd-8247-C] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.: 2513/Chny/2017 िनधा"रण वष" / Assessment Year: 2008-09 M/S. Zeya Developers Pvt Ltd., Acit 341/36A, Ii Floor, Mangal Sain V. Corporate Circle -3(2), Building, Chennai -34. Bagh Kare Khan, Kishan Ganj, Delhi – 110 007. [Pan:Aaacz-3444-Q] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.: 1835/Chny/2018 िनधा"रण वष" / Assessment Year: 2008-09 M/S. Genda Buildcons Pvt Ltd., Ito Times Partner, No. 58, Permabur V. Corporate Ward -2(2), Barracks Road, Vepery, Chennai -34. Chennai – 600 007. [Pan:Aadcg-0885-B] (अपीलाथ"/Appellant) (""यथ"/Respondent)

…आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी वी दुगा" राव,"या"यक सद"य एवं "ी जी. मंजुनाथ, लेखा सद"य के सम" BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.: 2085/Chny/2014 िनधा"रण वष" / Assessment Year: 2008-09 M/s. Dharma Promoters (P) Ltd., ACIT Times Partner, No. 58, Permabur v. Company Circle –I(4), Barracks Road, Chennai. Chennai – 600 007. [PAN:AACCD-8247-C] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./ITA No.: 2513/Chny/2017 िनधा"रण वष" / Assessment Year: 2008-09 M/s. Zeya Developers Pvt…

Zeya Developers Pvt Ltd., Chennai vs. ACIT Corporate Circle 3(2), Chennai

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

ITA 2513/CHNY/2017[2008-09]Status: DisposedITAT Chennai28 Oct 2022AY 2008-09

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita No.: 2085/Chny/2014 िनधा"रण वष" / Assessment Year: 2008-09 M/S. Dharma Promoters (P) Ltd., Acit Times Partner, No. 58, Permabur V. Company Circle –I(4), Barracks Road, Chennai. Chennai – 600 007. [Pan:Aaccd-8247-C] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.: 2513/Chny/2017 िनधा"रण वष" / Assessment Year: 2008-09 M/S. Zeya Developers Pvt Ltd., Acit 341/36A, Ii Floor, Mangal Sain V. Corporate Circle -3(2), Building, Chennai -34. Bagh Kare Khan, Kishan Ganj, Delhi – 110 007. [Pan:Aaacz-3444-Q] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.: 1835/Chny/2018 िनधा"रण वष" / Assessment Year: 2008-09 M/S. Genda Buildcons Pvt Ltd., Ito Times Partner, No. 58, Permabur V. Corporate Ward -2(2), Barracks Road, Vepery, Chennai -34. Chennai – 600 007. [Pan:Aadcg-0885-B] (अपीलाथ"/Appellant) (""यथ"/Respondent)

…आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी वी दुगा" राव,"या"यक सद"य एवं "ी जी. मंजुनाथ, लेखा सद"य के सम" BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.: 2085/Chny/2014 िनधा"रण वष" / Assessment Year: 2008-09 M/s. Dharma Promoters (P) Ltd., ACIT Times Partner, No. 58, Permabur v. Company Circle –I(4), Barracks Road, Chennai. Chennai – 600 007. [PAN:AACCD-8247-C] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./ITA No.: 2513/Chny/2017 िनधा"रण वष" / Assessment Year: 2008-09 M/s. Zeya Developers Pvt…

Dharma Promoters Pvt Limited, Chennai vs. ACIT, Chennai

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

ITA 2085/CHNY/2014[2008-09]Status: DisposedITAT Chennai28 Oct 2022AY 2008-09

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita No.: 2085/Chny/2014 िनधा"रण वष" / Assessment Year: 2008-09 M/S. Dharma Promoters (P) Ltd., Acit Times Partner, No. 58, Permabur V. Company Circle –I(4), Barracks Road, Chennai. Chennai – 600 007. [Pan:Aaccd-8247-C] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.: 2513/Chny/2017 िनधा"रण वष" / Assessment Year: 2008-09 M/S. Zeya Developers Pvt Ltd., Acit 341/36A, Ii Floor, Mangal Sain V. Corporate Circle -3(2), Building, Chennai -34. Bagh Kare Khan, Kishan Ganj, Delhi – 110 007. [Pan:Aaacz-3444-Q] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.: 1835/Chny/2018 िनधा"रण वष" / Assessment Year: 2008-09 M/S. Genda Buildcons Pvt Ltd., Ito Times Partner, No. 58, Permabur V. Corporate Ward -2(2), Barracks Road, Vepery, Chennai -34. Chennai – 600 007. [Pan:Aadcg-0885-B] (अपीलाथ"/Appellant) (""यथ"/Respondent)

…आयकर अपीलीय अिधकरण, ‘बी’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी वी दुगा" राव,"या"यक सद"य एवं "ी जी. मंजुनाथ, लेखा सद"य के सम" BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.: 2085/Chny/2014 िनधा"रण वष" / Assessment Year: 2008-09 M/s. Dharma Promoters (P) Ltd., ACIT Times Partner, No. 58, Permabur v. Company Circle –I(4), Barracks Road, Chennai. Chennai – 600 007. [PAN:AACCD-8247-C] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./ITA No.: 2513/Chny/2017 िनधा"रण वष" / Assessment Year: 2008-09 M/s. Zeya Developers Pvt…

Assisstant Commissioner of Income Tax-14(1)(2), Mumbai vs. Schoolnet India Ltd., Mumbai

In the result, the present appeal is dismissed

ITA 2015/MUM/2022[2014-15]Status: DisposedITAT Mumbai28 Oct 2022AY 2014-15
For Appellant: NoneFor Respondent: Shri Sanyam Suresh Joshi
Section 115JSection 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL "G" BENCH, MUMBAI SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER ACIT, Circle -14(1)(2), Mumbai, Room No. 455, 4th Floor, Aayakar Bhavan, M.K. Road, Mumbai - 400020 [PAN: AABCI2106H] ……………… Appellant Schoolnet India Ltd., Vs 3rd Floor, Plot No. C-22, G Block The IL & FS Financial Centre, Bandra-Kurla Complex, Bandra (E), Mumbai - 400051 ……………. Respondent Appearances For the Appellant/Department : Shri Sanyam Suresh Joshi For the Respondent/Assessee : None Date of conclusion of hearing : 11.10.2022 Date of pronouncement of order : 28.10.2022 O R…

Assistant Commissioner of Income Tax (Central)-2, Raipur vs. Abhishekh Steel Industries Ltd., Raipur

In the result, appeal of the revenue is dismissed in terms of our aforesaid observations

ITA 107/RPR/2018[2013-14]Status: DisposedITAT Raipur17 Oct 2022AY 2013-14

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita No.107/Rpr/2018 "नधा"रण वष" / Assessment Year : 2013-14 The Assistant Commissioner Of Income Tax (Central)-2, Raipur (C.G.) .......अपीलाथ"/Appellant बनाम / V/S. M/S. Abhishek Steel Industries Ltd. B-8 & 9, Sector C, Urla Industrial Area, Sarona, Raipur (C.G.) Pan : Aaeca3704G ……""यथ" / Respondent

For Appellant: Shri Veekaas S Sharma, CAFor Respondent: Shri P.K Mishra, CIT-DR
Section 132Section 143(2)Section 143(3)Section 14A

…e, no disallowance u/s.14A of the Act was called for in its hands. Our aforesaid view is fortified by the judgment of the Hon’ble Supreme Court in the case 12 ACIT (Central)-2 Vs. Abhishek Steel Industries Ltd. of CIT Vs. Chettinad Logistics Pvt. Ltd. (2018) 257 Taxmann 2(SC) and also those of the Hon’ble High Court of Delhi in the case of Cheminvest Limited Vs. CIT, (2015) 378 ITR 33 (Delhi) and CIT Vs. Holcim India P. Ltd. 57 Taxmann.com 28(2015). The ld. A.R submitted that as per the settled position of law in absence of any exempt income no disallowance u/s.14A could have even otherwise been made in the hand…

Dhumal Industries, Nashik vs. Deputy Commissioner of Income-Tax, Circle - 1, Nashik

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

ITA 994/PUN/2019[2013-14]Status: DisposedITAT Pune26 Sept 2022AY 2013-14

Bench: Shri S. S. Godara & Shri Inturi Rama Raoआयकर अपील सं. / Ita Nos.993 & 994/Pun/2019 िनधा"रण वष" / Assessment Years: 2012-13 & 2013-14 Dhumal Industries, Vs. Dcit, Circle-1, Nashik. E-36, D Road, Midc, Satpur, Nashik- 422007. Pan : Aacfd0528N Appellant Respondent Assessee By : Shri Pramod S. Shingte Revenue By : Shri Ramnath P. Murkunde Date Of Hearing : 07.09.2022 Date Of Pronouncement : 26.09.2022 आदेश / Order Per Inturi Rama Rao, Am: These Are The Appeals Filed By The Assessee Directed Against The Separate Orders Of Ld. Commissioner Of Income Tax (Appeals)- 1, Nashik [‘The Cit(A)’] Dated 08.05.2019 For The Assessment Years 2012-13 & 2013-14 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In Both The Above Captioned Appeals, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.993/Pun/2019 For The Assessment Year 2012-13 Are Stated Herein.

For Appellant: Shri Pramod S. ShingteFor Respondent: Shri Ramnath P. Murkunde
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI S. S. GODARA, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं. / ITA Nos.993 & 994/PUN/2019 िनधा"रण वष" / Assessment Years: 2012-13 & 2013-14 Dhumal Industries, Vs. DCIT, Circle-1, Nashik. E-36, D Road, MIDC, Satpur, Nashik- 422007. PAN : AACFD0528N Appellant Respondent Assessee by : Shri Pramod S. Shingte Revenue by : Shri Ramnath P. Murkunde Date of hearing : 07.09.2022 Date of pronouncement : 26.09.2022 आदेश / ORDER PER INTURI RAMA RAO, AM: These are the appeals filed by the assessee directed against the separate or…

Dhumal Industries, Nashik vs. Deputy Commissioner of Income-Tax, Circle - 1, Nashik

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

ITA 993/PUN/2019[2012-13]Status: DisposedITAT Pune26 Sept 2022AY 2012-13

Bench: Shri S. S. Godara & Shri Inturi Rama Raoआयकर अपील सं. / Ita Nos.993 & 994/Pun/2019 िनधा"रण वष" / Assessment Years: 2012-13 & 2013-14 Dhumal Industries, Vs. Dcit, Circle-1, Nashik. E-36, D Road, Midc, Satpur, Nashik- 422007. Pan : Aacfd0528N Appellant Respondent Assessee By : Shri Pramod S. Shingte Revenue By : Shri Ramnath P. Murkunde Date Of Hearing : 07.09.2022 Date Of Pronouncement : 26.09.2022 आदेश / Order Per Inturi Rama Rao, Am: These Are The Appeals Filed By The Assessee Directed Against The Separate Orders Of Ld. Commissioner Of Income Tax (Appeals)- 1, Nashik [‘The Cit(A)’] Dated 08.05.2019 For The Assessment Years 2012-13 & 2013-14 Respectively. 2. Since The Identical Facts & Common Issues Are Involved In Both The Above Captioned Appeals, We Proceed To Dispose Of The Same By This Common Order. 3. For The Sake Of Convenience & Clarity, The Facts Relevant To The Appeal In Ita No.993/Pun/2019 For The Assessment Year 2012-13 Are Stated Herein.

For Appellant: Shri Pramod S. ShingteFor Respondent: Shri Ramnath P. Murkunde
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI S. S. GODARA, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं. / ITA Nos.993 & 994/PUN/2019 िनधा"रण वष" / Assessment Years: 2012-13 & 2013-14 Dhumal Industries, Vs. DCIT, Circle-1, Nashik. E-36, D Road, MIDC, Satpur, Nashik- 422007. PAN : AACFD0528N Appellant Respondent Assessee by : Shri Pramod S. Shingte Revenue by : Shri Ramnath P. Murkunde Date of hearing : 07.09.2022 Date of pronouncement : 26.09.2022 आदेश / ORDER PER INTURI RAMA RAO, AM: These are the appeals filed by the assessee directed against the separate or…

Assistant Commissioner of Income Tax, Circle -1(1), Raipur vs. M/S R.N. Navnirman Private Limited, Raipur

ITA 143/RPR/2018[2014-15]Status: DisposedITAT Raipur23 Sept 2022AY 2014-15

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita No.143/Rpr/2018 "नधा"रण वष" / Assessment Year : 2014-15 The Assistant Commissioner Of Income Tax-1(1), Raipur (C.G.) .......अपीलाथ" / Appellant बनाम / V/S. M/S. R.N. Navnirman Pvt. Ltd. Vandana Building, Raipur (C.G.) Pan : Aadcr0896D ……""यथ" / Respondent Assessee By :Shri R.B Doshi, Ca Revenue By :Shri Sanjay Kumar, Sr. Dr

For Appellant: Shri R.B Doshi, CAFor Respondent: Shri Sanjay Kumar, Sr. DR
Section 14ASection 14A(2)Section 14A(3)Section 250(4)Section 68

…fore, no disallowance u/s.14A of the Act was called for in its hand. Our aforesaid view is fortified by the judgment of the Hon’ble Supreme Court in the case of 22 ACIT, Circle-1(1) Vs. M/s. R.N Navnirman Pvt. Ltd. CIT Vs. Chettinad Logistics Pvt. Ltd. (2018) 257 Taxmann 2 (SC) and also of the Hon’ble High Court of Delhi in the case of Cheminvest Limited Vs. CIT, (2015) 378 ITR 33 (Delhi). Backed by the aforesaid judicial pronouncements, we are of the considered view that as per the settled position of law, in absence of any exempt income no disallowance u/s.14A could validly be made in the hands of an assessee.…

M/S. Pvp Ventures Ltd., Chennai vs. DCIT, Chennai

In the result, appeal filed by the assessee in ITA

ITA 3205/CHNY/2016[2012-13]Status: DisposedITAT Chennai21 Sept 2022AY 2012-13

Bench: Shri V. Durga Rao, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकरअपीलसं./Ita Nos.3201-3202, 3203-3204 & 3205/Chny/2016 िनधा"रणवष"/Assessment Years: 2009-10, 2010-11 & 2012-13 M/S.Pvp Ventures Ltd., V. The Dy. Commissioner- Krm Centre, 9Th Floor, Of Income Tax, No.2, Harrington Road, Corporate Circle-5(2), Chennai-600 031. Chennai. [Pan:Aaacs 3101 P] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं./Ita No.18/Chny/2017 िनधा"रणवष"/Assessment Year: 2010-11 The Dy. Commissioner Of Income- V. M/S.Pvp Ventures Ltd., Krm Centre, 9Th Floor, Tax, Corporate Circle-5(2), No.2, Harrington Road, Chennai. Chennai-600 031. [Pan: Aaacs 3101 P] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Mr.B. Ramakrishnan, CAFor Respondent: Dr.S.Palanikumar, CIT-DR
Section 143(3)Section 147Section 36(1)(iii)

…आयकर अपीलीय अिधकरण,’डी’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI "ीवी. दुगा" राव,माननीय"ाियकसद"एवं "ीजी. मंजूनाथा, माननीयलेखासद"केसम" BEFORE SHRI V. DURGA RAO, HON’BLEJUDICIAL MEMBER AND SHRI G. MANJUNATHA, HON’BLE ACCOUNTANT MEMBER आयकरअपीलसं./ITA Nos.3201-3202, 3203-3204 & 3205/Chny/2016 िनधा"रणवष"/Assessment Years: 2009-10, 2010-11 & 2012-13 M/s.PVP Ventures Ltd., v. The Dy. Commissioner- KRM Centre, 9th Floor, of Income Tax, No.2, Harrington Road, Corporate Circle-5(2), Chennai-600 031. Chennai. [PAN:AAACS 3101 P] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं./ITA No.18/Chn…