How many judgments cite CIT v. Chettinad Logistics (P.) Ltd.?

421 judgments on BharatTax cite CIT v. Chettinad Logistics (P.) Ltd. (95 Taxmann.com 250), spanning 2018 to 2026.

Which sections of the Income Tax Act does CIT v. Chettinad Logistics (P.) Ltd. come up under?

It is most often cited in judgments turning on Section 14A, Section 143(3), Section 8D, Section 1961, Section 131, Section 37(1).

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 14A Section 143(3)Section 8D Section 1961 Section 131 Section 37(1)Section 115JB Section 132(4)

Issues it is cited on

section 9(1)(ii)strategic investment disallowance under section 14a retrospective amendment disallowance u/s 14a section 14a(2)section 115jb(2)disallowance of interest expenditure section 14a section 36(1)(iii)section 115jb book profits

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

M/S Goyal Sales Pvt Ltd, Raipur (Cg) vs. The Dy. Commissioner of Income Tax 1(2), Raipur (Cg)

In the result, appeal of the assessee is allowed

ITA 93/BIL/2016[2012-13]Status: DisposedITAT Raipur21 Oct 2021AY 2012-13

Bench: Shri Pradip Kumar Kedia & Shri Pawan Singhassessment Year: 2012-13

For Appellant: Written SubmissionFor Respondent: Shri R.K. Baral, D.R

Section 143(3)Section 14A

…ITA No.93/RPR/2016 A.Y. 2012-13 Page 1 of 4 IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER Assessment Year: 2012-13 M/s Goyal Sales Pvt. Ltd., vs. The Dy. Commissioner of Income Gandhi Chowk, Tax 1(2), Raipur (C.G.). Neora, Raipur (C.G.). [PAN – AACG 8486 D] (Appellant) (Respondent) Appellant by : Written Submission Respondent by : Shri R.K. Baral, D.R. Date of hearing : 11.08.2021 Date of pronouncement : 21.10.2021 O R D E R PER PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER : The captioned appeal has been filed a…

Lotus Ornaments Pvt Ltd., Mumbai vs. Asst CIT 10(2)(1), Mumbai

The appeal stand partly allowed in terms of our above order

ITA 679/MUM/2020[2013-14]Status: DisposedITAT Mumbai01 Oct 2021AY 2013-14

Bench: Hon’Ble Shri Vikas Awasthy, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) आयकरअपील सं./ I.T.A. No. 679/Mum/2020 (धििाारण वर्ा / Assessment Year: 2013-14) M/S Lotus Ornaments Pvt. Ltd. Acit – 10(2)(1) Unit No. 78, Sdf-Iii, Seepz Aaykar Bhavan बिाम/ Vs. Sez, Andheri(E), M. K. Road Mumbai-400 096 Mumbai-400 020 स्थायीलेखासं./ जीआइआरसं./ Pan/Gir No. Aaacl-9830-C (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Assessee By : Shri Gaurav Bansal – Ld. Ar Revenue By : Shri Brajendra Kumar – Ld. Dr सुनवाई की तारीख/ : 28/09/2021 Date Of Hearing घोषणा की तारीख / : 01/10/2021 Date Of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2013-14 Arises Out Of The Order Of Learned Commissioner Of Income-Tax (Appeals)-10, Mumbai [Cit(A)], Dated 11/12/2019 In The Matter Of Assessment Framed By Learned Assessing Officer (Ao) U/S 143(3) On 25/03/2016. The Impugned Order Has Confirmed Disallowance U/S 14A As Well As Adhoc Disallowance Of Labour / Assortment Charges As Made By Ld. Ao In The Assessment Order. Ground No.1 Has Not Been Pressed

For Appellant: Shri Gaurav Bansal – Ld. ARFor Respondent: Shri Brajendra Kumar – Ld. DR

Section 143(3)Section 14A

…d. V/s CIT (1998; 229 ITR 383). The assessee seeks deletion of disallowance u/s 14A in terms of the decision of Hon’ble Apex Court in Pr. CIT V/s Oil Industry Development Board (2019; 103 Taxmann.com 326) as well as CIT V/s Chettinad Logistics (P) Ltd. (2018; 95 Taxmann.com 250) on the ground that no exempt income was earned by the assessee during the year. 3. Having heard rival submissions and after careful consideration of material on record, our adjudication to the subject matter of appeal would be as given in succeeding paragraphs. Disallowances u/s 14A 4.1 The assessee offered suo-moto disallowance u/s 14A f…

Subhkam Ventrures (I) Private Limited, Mumbai vs. Deputy Commissioner of Income Tax 1(3)(1), Mumbai

In the result, the appeal of the assessee is allowed and appeal of the Revenue is dismissed

ITA 5682/MUM/2018[2014-15]Status: DisposedITAT Mumbai23 Sept 2021AY 2014-15

Bench: Shri Rajesh Kumar & Shri Pavan Kumar Gadaleassessment Year: 2013-14

For Appellant: Shri Sanjay Parikh, A.RFor Respondent: Shri T.S. Khalsa, D.R

Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “G”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER Assessment Year: 2013-14 DCIT 1(3)(1), M/s. Subhkam Ventures R. No.540, (I) Pvt. Ltd., Aayakar Bhavan, 4th Floor, Mumbai - 400020 International House, Vs. New Marine Lines Cross Road, No.1, M.K. Road, Mumbai – 400 020 PAN: AAACW1642M (Appellant) (Respondent) Assessment Year: 2014-15 M/s. Subhkam Ventures DCIT 1(3)(1), (I) Pvt. Ltd., Room No.540, 14th Floor, Aayakar Bhavan, Maker Chambers, Vs. M.K. Road, IV, 222, Mumbai - 400020 Nariman Point, Mumbai – 400 020…

Deputy Commissioner of Income Tax 1(3)(1), Mumbai vs. Subhkam Ventrures (I) Private Limited, Mumbai

In the result, the appeal of the assessee is allowed and appeal of the Revenue is dismissed

ITA 55/MUM/2018[2013-14]Status: DisposedITAT Mumbai23 Sept 2021AY 2013-14

Bench: Shri Rajesh Kumar & Shri Pavan Kumar Gadaleassessment Year: 2013-14

For Appellant: Shri Sanjay Parikh, A.RFor Respondent: Shri T.S. Khalsa, D.R

Section 14A

ACIT 14(2)(1), Mumbai vs. Maharashtra State Power Generation Company Ltd, Mumbai

ITA 1394/MUM/2015[2010-11]Status: DisposedITAT Mumbai20 Sept 2021AY 2010-11

Bench: Shri Rajesh Kumar () & Shri Ravish Sood () Acit-14(2)(1), M/S Maharashtra State Power Room No. 432, 4Th Floor Vs. Generation Company Ltd. Aayakar Bhavan, Plot No. G-9, Prakashgad, 2Nd Mumbai – 400 020 Floor, Anant Kanekar Marg, Station Road, Bandra (East), Mumbai – 400 051 Pan No. Aaecm2935R (Revenue) (Assessee) Assessee By : Shri Ketan Ved, A.R Revenue By : Shri Rahul Raman, D.R Date Of Hearing : 28/07/2021 Date Of Pronouncement : 20/09/2021

For Appellant: Shri Ketan Ved, A.RFor Respondent: Shri Rahul Raman, D.R

Section 115JSection 143(2)Section 143(3)(ii)Section 145Section 14ASection 201(1)Section 40Section 40(1)(ia)

…ITA No.1394/Mum/2015 A.Y. 2010-11 1 ACIT -14(2)(1) Vs. M/s Maharashtra State Power Generation Com. Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B” MUMBAI BEFORE SHRI RAJESH KUMAR (ACCOUNTANT MEMBER) AND SHRI RAVISH SOOD (JUDICIAL MEMBER) ACIT-14(2)(1), M/s Maharashtra State Power Room No. 432, 4th Floor Vs. Generation Company Ltd. Aayakar Bhavan, Plot No. G-9, Prakashgad, 2nd Mumbai – 400 020 Floor, Anant Kanekar Marg, Station Road, Bandra (East), Mumbai – 400 051 PAN No. AAECM2935R (Revenue) (Assessee) Assessee by : Shri Ketan Ved, A.R Revenue by : Shri Rahul Raman, D.R Date of Hearing : 28/07/2…

DCIT 12 (2)(2), Mumbai vs. Hathway Cable and Datacom Ltd., Mumbai

In the result the appeal filed by the Revenue challenging the Judgement of P&H Court in State Bank of Patiala also fails though law in this regard has been clarified herewith

ITA 6231/MUM/2019[2016-17]Status: DisposedITAT Mumbai02 Aug 2021AY 2016-17

Section 14A

…THE INCOME TAX APPELLATE TRIBUNAL “H” Bench, Mumbai Shri Shamim Yahya (AM) & Shri Pavankumar Gadale (JM) I.T.A. No. 6231/Mum/2019 (Assessment Year 2016-17) Vs. M/s. Hathway Cable DCIT-12(2)(2) Room No. 128F & Datacom Ltd. 1st Floor 4th Floor, Rahejas Aayakar Bhavan V.P. Road, Corner of M.K. Road Main Avenue Mumbai-400 020. Santacruz – West Mumbai-400 054. PAN : AAACC6814B (Appellant) (Respondent) Assessee by Shri Nimesh Vora Department by Shri Gurbinder Singh Date of Hearing 29.07.2021 Date of Pronouncement 02.08.2021 O R D E R Per Shamim Yahya (AM) :- This appeal by the Revenue is directed against the ord…

DCIT, New Delhi vs. M/S Gen X Commodities (P) Ltd., New Delhi

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

ITA 3561/DEL/2016[2011-12]Status: DisposedITAT Delhi27 Jul 2021AY 2011-12

Bench: Shri R.K. Panda & Shri K.N. Chary[Assessment Year: 2011-12] Dcit, M/S Gen X Commodities (P) Central Circle-29, Ltd. Room No.318, 3Rd Floor, Fa-45, Shivaji Enclave, Ara Centre, New Delhi-110027 Jhandewalan Extn. New Delhi Pan-Aaaca2969B Revenue Assessee

Section 132Section 14ASection 153ASection 2(22)(e)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘A’: NEW DELHI (Through Video Conferencing) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI K.N. CHARY, JUDICIAL MEMBER [Assessment Year: 2011-12] DCIT, M/s Gen X Commodities (P) Central Circle-29, Ltd. Room No.318, 3rd Floor, FA-45, Shivaji Enclave, ARA Centre, New Delhi-110027 Jhandewalan Extn. New Delhi PAN-AAACA2969B Revenue Assessee Revenue by Sh. Satpal Gulati, CIT-DR Assessee by Sh. Ved Jain, Adv, Sh. Aashish Goyal, CA Sh. Akshit Goyal CA Date of Hearing 09.06.2021 Date of Pronouncement 27.07.2021 ORDER PER R.K. PANDA, AM, This appeal filed by the Re…

ACIT 3 (1)(1), Mumbai vs. M/S Basmati Securities Pvt Ltd., Mumbai

The appeal stands dismissed

ITA 8023/MUM/2019[2015-16]Status: DisposedITAT Mumbai07 Jun 2021AY 2015-16

Bench: Hon’Ble Shri Vikas Awasthy, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) आयकरअपील सं./ I.T.A. No.8023/Mum/2019 (धििाारण वर्ा / Assessment Year: 2015-16) Acit-3(1)(1) M/S Basmati Securities Pvt. Ltd R. No. 607, 6Th Floor बिाम/ R. No. 5, Gf, Heera Mahal Bldg Aaykar Bhavan, M. K. Road, 250 Kalbadevi, Vs. Mumbai – 400 020 Mumbai-400 002 स्थायीलेखासं./ जीआइआरसं./ Pan/Gir No. Aaacb-4324-K (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Assessee By : None Revenue By : Shri Sanjay J. Sethi– Ld. Dr सुनवाई की तारीख/ : 07/06/2021 Date Of Hearing घोषणा की तारीख / : 07/06/2021 Date Of Pronouncement आदेश / O R D E R Manoj Kumar Aggarwal ()

For Appellant: NoneFor Respondent: Shri Sanjay J. Sethi– Ld. DR

Section 143(3)Section 14A

…e find that the disallowance u/s 14A has been deleted by Ld. CIT(A) by noticing that the assessee has not earned any exempt income during the year. While doing so, reliance has been placed on the decision of Hon’ble Apex Court in Chettinad Logistics Pvt. Ltd (95 Taxmann.com 250) wherein Hon’ble Court dismissed revenue’s SLP against Hon’ble Madras High Court ruling that Section 14A could not be invoked in case no exempt income was earned by the assessee. 3. It is undisputed position that no exempt income was earned by the assessee during the year. Therefore, in terms of cited judicial precedent, no infirmity could…

DCIT 11 (1)(1), Mumbai vs. M/S Qing Ambay Developers Corporation Ltd., Mumbai

In the result, for statistical purpose, the appeal is Allowed

ITA 7128/MUM/2019[2015-16]Status: DisposedITAT Mumbai04 Jun 2021AY 2015-16

Bench: Shri S Rifaur Rahman & Shri Pavan Kumar Gadale

For Appellant: Shri Rajesh Mishra, DRFor Respondent: None

Section 143(2)Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI S RIFAUR RAHMAN, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER ITA No. 7128 & 7129/Mum/2019 (A.Y: 2015-16 & 2016-17) DCIT 11(1)(1) Vs. M/s. Qing Ambay R No. 204, Aayakar DevelopersCorporation. Bhavan, MK Road, Ltd.,Hotel Sahara Star, Mumbai – 400020. Opp Domestic Airport, Vile Parle, Mumbai - 400099 PAN/GIR No. : AAJCA2307C Appellant .. Respondent Appellant by : Shri Rajesh Mishra, DR Respondent by : None Date of Hearing 20.05.2021 Date of Pronouncement 02.06.2021 आदेश / O R D E R PER PAVAN KUMAR GADALE, JM: These are the two ap…

DCIT Corporate Circle 1(1), Chennai vs. Agile Electric Sub Assembly Pvt Ltd., Chennai

In the result, appeal filed by Revenue is dismissed

ITA 1203/CHNY/2018[2013-14]Status: DisposedITAT Chennai21 Apr 2021AY 2013-14

Bench: Shri V. Durga Rao & Shri G. Manjunatha

For Appellant: Mr. G.Johnson, Addl.CITFor Respondent: Mr. T.Banusekar, C.A

Section 14A

…आयकर अपील"य अ"धकरण, ‘‘सी ’"यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘C’ 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 आयकरअपीलसं./I.T.A.No.1203/Chny/2018 & C.O.No.122/Chny/2018 ("नधा"रणवष" / Assessment Year: 2013-14) The Deputy Commissioner of Vs M/s. Agile Electric Sub Assembly Income Tax, Pvt.Ltd. Corporate Circle-1(1) A-33, 34 & 36 Phase I, Chennai-34. MEPZ-SEZ Tambaram, Chennai-600 045. PAN: AABCI 3929C (अपीलाथ$/Appellant) (&'यथ$/Respondent /Cross Objector) अपीलाथ$क(ओरसे/ Appella…

ACIT-3(2)(1), Mumbai vs. M/S I.B. Holdings Pvt Ltd., Mumbai

In the result, the appeal filed by the revenue is hereby dismissed

ITA 4432/MUM/2019[2012-13]Status: DisposedITAT Mumbai07 Apr 2021AY 2012-13

For Appellant: NoneFor Respondent: Ms. Smita Verma (DR)

Section 10Section 143(2)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI SHAMIM YAHYA, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No. 4432/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2012-13) ACIT-3(2)(1) बिधम/ M/s. IB Holdings Pvt. Ltd. Room No.674, 6th Floor, S. P. Centre, 41/44, C-Wing, Vs. Aayakar Bhavan, M. K. Minoo Desai Marg, Road, Mumbai-400020. Mumbai-400005. स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AABCF1242P (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue by: Ms. Smita Verma (DR) Assessee by: None सुनवाई की तारीख / Date of Hearing: 22/02/2021 घोषणा की तारीख /Date of Pronouncement: 07/04/2…

Srm Civil Works Pvt. Ltd., Chennai vs. DCIT, Chennai

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

ITA 429/CHNY/2017[2012-13]Status: DisposedITAT Chennai15 Mar 2021AY 2012-13

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaramanआयकर अपील सं./I.T.A. No. 429/Chny/2017 िनधा"रण वष"/Assessment Year:2012-13 M/S. Srm Civil Works Pvt. Ltd., The Deputy Commissioner Of No. 23, Vengada Mangalam, Vs. Income Tax, Chengalpattu Tk., Central Circle I(3), Kanchipuram District Chennai – 34. [Pan:Aagcs1005G] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri B. Purushotaman, C.A. ""थ" की ओर से/Respondent By : Mrs. R. Anita, Jcit सुनवाई की तारीख/ Date Of Hearing : 07.01.2021 घोषणा की तारीख /Date Of Pronouncement : 15.03.2021 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) 18, Chennai, Dated 22.11.2016 Relevant To The Assessment Year 2012-13. The Only Effective Ground Raised In The Appeal Of The Assessee Is That The Ld. Cit(A) Has Erred In Confirming The Disallowance Made Under Section 14A Of The Income Tax Act, 1961. 2. Brief Facts Relating To The Disallowance Made Under Section 14A Of The Act Are That Against The Investment Of ₹.2,34,29,175/- Made In The Financial Year 2011-12 In The Shares Of Hemadri Cements Ltd., The Total Investments

For Appellant: Shri B. Purushotaman, C.AFor Respondent: Mrs. R. Anita, JCIT

Section 14A

…आयकर अपीलीय अिधकरण, ‘‘डी” "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘D’ BENCH, CHENNAI "ी धु"ु" आर.एल रे"ी, "ाियक सद" एवं "ी एस जयरामन, लेखा सद" के सम" Before Shri Duvvuru RL Reddy, Judicial Member & Shri S. Jayaraman, Accountant Member आयकर अपील सं./I.T.A. No. 429/Chny/2017 िनधा"रण वष"/Assessment Year:2012-13 M/s. SRM Civil Works Pvt. Ltd., The Deputy Commissioner of No. 23, Vengada Mangalam, Vs. Income Tax, Chengalpattu Tk., Central Circle I(3), Kanchipuram District Chennai – 34. [PAN:AAGCS1005G] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant by : Shri B. Purushotaman, C.A. ""थ" की ओ…

ACIT Circle-3 (3)(2), Mumbai vs. M/S Synergy Appliances Pvt Ltd., Mumbai

In the result, appeal of the revenue is dismissed

ITA 6787/MUM/2019[2016-17]Status: DisposedITAT Mumbai15 Mar 2021AY 2016-17

Bench: Shri C.N. Prasad, Hon'Ble & Shri M. Balaganesh, Hon'Ble

For Appellant: NoneFor Respondent: Shri Vijaykumar Menon

Section 14A

…held here that it is not a fit case for invoking provisions of section 14A as no exempt income has been earned by the appellant at all. It is worthwhile to mention over here that in a recent judgement dated 2/7/18 in the case of Chettinad Logistics Pvt Ltd, (95 Taxmann.com 250), the Hon'ble Apex Court re- affirmed its stand when it dismissed the SLP against Ld Madras High Court ruling that Section 14A cannot be invoked where no exempt income was earned by the assessee in the relevant assessment year. 3.1.5 In view of this established judicial position, the AO is directed to restrict the disallowance to the amoun…

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

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

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

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

For Appellant: Shri Sakharam SableFor Respondent: Shri S. P. Walimbe

Section 143(3)Section 14A

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

M/S. Priya Limited, Mumbai vs. Assistant Commissioner of Income Tax Circle-2(2)(2), Mumbai

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

ITA 5271/MUM/2019[2016-17]Status: DisposedITAT Mumbai16 Feb 2021AY 2016-17

Section 14ASection 8D(2)(iii)

…THE INCOME TAX APPELLATE TRIBUNAL “C” Bench, Mumbai Shri Shamim Yahya (AM) & Shri C.N. Prasad (JM) I.T.A. No. 5271/Mum/2019 (Assessment Year 2016-17) Vs. ACIT,CC-2(2)(2) M/s. Priya Limited 4th Floor, Kimatrai Building Room No. 545 77/79, Maharshi Karve 5th Floor Road, Marine Lines East Aayakar Bhavan Mumbai-400 002. M.K. Road Mumbai-400020. PAN : AAACP2210Q (Appellant) (Respondent) Assessee by Shri J.P. Bairagra Department by Ms. Shreekala Pardeshi Date of Hearing 15.02.2021 Date of Pronouncement 16.02.2021 O R D E R Per Shamim Yahya (AM) :- This appeal by the assessee is directed against the order of lear…

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

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

ITA/271/2017HC Karnataka16 Jan 2021

Bench: ALOK ARADHE,R. NATARAJ

Section 14ASection 260Section 260ASection 40Section 9

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

Nelsun Paper Mill Limited, Chennai vs. ITO Corporate Ward 4(4), Chennai

In the result, the appeals filed by the assessee as well as the Revenue

ITA 1710/CHNY/2019[2013-14]Status: DisposedITAT Chennai23 Dec 2020AY 2013-14

Bench: Shri V. Durga Rao & Shri S. Jayaramanआयकर अपील सं./Ita No.1710/Chny/2019 िनधा"रण वष" /Assessment Year: 2013-14

For Appellant: Mr.G.Baskar, AdvFor Respondent: Mrs. R. Anita, JCIT

Section 14A

…आयकर अपीलीय अिधकरण, ’सी’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी वी. दुगा" राव, "ाियक सद" एवं "ी एस. जयरामन, लेखा सद" के सम" BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.1710/Chny/2019 िनधा"रण वष" /Assessment Year: 2013-14 Vs. M/s.Nelsun Paper Mill Ltd., The Income Tax Officer, (Formerly known as M/s.KGS Nelsun Corporate Ward-4(4), Paper Mill Pvt. Ltd.), KGS Corporate 121, M.G.Road, House No.43, Besant Avenue Road, Chennai-600 034. Adyar, Chennai-600 020. [PAN: AAACN 2359 J] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर…

Boral Infotech Pvt. Ltd., Mumbai vs. I.T.O-12(1)(3), Mumbai

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

ITA 2952/MUM/2019[2013-14]Status: DisposedITAT Mumbai22 Dec 2020AY 2013-14

Bench: Shri Vikas Awasthy () & Shri N.K. Pradhan () Assessment Year: 2013-14

For Appellant: Mr. Yagnesh Desai, AR

Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC” MUMBAI BEFORE SHRI VIKAS AWASTHY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2013-14 Boral Infotech Pvt. Ltd., Income Tax Officer-12(1)(3), B-1/1, Mayur Ma-Krupa Vs. Aayakar Bhavan, M.K. Road, Society, Opp. Gokhale School, Mumbai-400020. Shimpoli Road, Borivali (West), Mumbai-400092. PAN No. AABCB 5409 L Appellant Respondent Assessee by : Mr. Yagnesh Desai, AR : Revenue by Ms. Smita Verma, DR : Date of Hearing 21/12/2020 : Date of pronouncement 22/12/2020 ORDER PER N.K. PRADHAN, A.M. This is an appeal filed by the asses…

Vivimed Labs Ltd., Hyd, Hyderabad vs. DCIT, Circle 17(2), Hyderabad

In the result, assessee’s appeal is partly allowed

ITA 212/HYD/2016[2011-12]Status: DisposedITAT Hyderabad17 Dec 2020AY 2011-12

Bench: Smt. P. Madhavi Devi & Shri D.S. Sunder Singhassessment Year: 2011-12 M/S Vivimed Labs Limited Dcit, Circle 17(2) 2Nd Floor Veernag Towers Vs. Hyderabad Habsiguda Hyderabad 500 007 Pan: Aaacv6060A (Appellant) (Respondent) Appellant By: Sh. P.Murali Mohana Rao, Adv. Respondent By: Sh. Yvst Sai, Cit, D.R. Date Of Hearing: 16/11/2020 Date Of Pronouncement: 17/12/2020 Order Per Smt. P. Madhavi Devi, J.M. This Is Assessee’S Appeal For The A.Y. 2011-12 Against The Final Assessment Order Dated 29.01.2016 Passed U/S 143(3) R.W.S. 144C(13) Of The I.T. Act, 1961. This Appeal Was Taken Up For Hearing On 16.11.2020 Through Video Conferencing & Both The Parties Were Heard.

For Appellant: Sh. P.Murali Mohana RaoFor Respondent: Sh. YVST Sai, CIT, D.R

Section 115JSection 143(3)Section 14ASection 80Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘B’ Bench, Hyderabad (Through Video Conferencing) Before Smt. P. MADHAVI DEVI, Judicial Member AND Shri D.S. SUNDER SINGH, Accountant Member Assessment Year: 2011-12 M/s Vivimed Labs Limited DCIT, Circle 17(2) 2nd Floor Veernag Towers Vs. Hyderabad Habsiguda Hyderabad 500 007 PAN: AAACV6060A (Appellant) (Respondent) Appellant by: Sh. P.Murali Mohana Rao, Adv. Respondent by: Sh. YVST Sai, CIT, D.R. Date of hearing: 16/11/2020 Date of pronouncement: 17/12/2020 ORDER Per Smt. P. Madhavi Devi, J.M. This is assessee’s appeal for the A.Y. 2011-12 against the final ass…

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

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

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

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

For Appellant: Shri G. Baskar, AdvocateFor Respondent: Shri AR.V. Sreenivasan, Addl. CIT

Section 143(1)Section 143(3)Section 14ASection 35(1)(iv)

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