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 366,314 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.

Asst. Commissioner of Income Tax, Circle-2(1), Tirupathi vs. Sudakagunta Hotels Limited, Tirupathi

In the result, both the appeals filed by the Revenue are dismissed

ITA 481/HYD/2018[2014-15]Status: DisposedITAT Hyderabad13 Mar 2019AY 2014-15

Bench: V. Durga Rao & Shri S. Rifaur Rahman

For Appellant: Sri Rajeev Benjwal, DRFor Respondent: Shri Tharish V
Section 143(3)Section 14ASection 154

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “B”, HYDERABAD BEFORE V. DURGA RAO, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA Nos. 480 & 481/Hyd/2018 Assessment Year: 2013-14 & 2014-15 Asst. Commissioner of Vs. Sudalagunta Hotels Income Tax, Limited, Circle-2(1), Tirupati. Tirupati. PAN: AADCS 1460 N (Appellant) (Respondent) Assessee by: Sri Rajeev Benjwal, DR Revenue by: Shri Tharish V Date of hearing: 06/03/2019 Date of pronouncement: 13/03/2019 ORDER PER V. DURGA RAO, J.M.: The Revenue has filed the captioned appeals against the different orders of the CIT(A), Tirupati commonly date…

Asst. Commissioner of Income Tax, Circle-2(1), Tirupathi vs. Sudakagunta Hotels Limited, Tirupathi

In the result, both the appeals filed by the Revenue are dismissed

ITA 480/HYD/2018[2013-14]Status: DisposedITAT Hyderabad13 Mar 2019AY 2013-14

Bench: V. Durga Rao & Shri S. Rifaur Rahman

For Appellant: Sri Rajeev Benjwal, DRFor Respondent: Shri Tharish V
Section 143(3)Section 14ASection 154

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “B”, HYDERABAD BEFORE V. DURGA RAO, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA Nos. 480 & 481/Hyd/2018 Assessment Year: 2013-14 & 2014-15 Asst. Commissioner of Vs. Sudalagunta Hotels Income Tax, Limited, Circle-2(1), Tirupati. Tirupati. PAN: AADCS 1460 N (Appellant) (Respondent) Assessee by: Sri Rajeev Benjwal, DR Revenue by: Shri Tharish V Date of hearing: 06/03/2019 Date of pronouncement: 13/03/2019 ORDER PER V. DURGA RAO, J.M.: The Revenue has filed the captioned appeals against the different orders of the CIT(A), Tirupati commonly date…

DCIT 9(3)(2), Mumbai vs. Future Market Networks Ltd, Mumbai

In the result, Revenue’s appeal is dismissed

ITA 5234/MUM/2017[2013-14]Status: DisposedITAT Mumbai30 Jan 2019AY 2013-14

Bench: Shri Saktijit Dey & Shri Ramit Kochar

For Appellant: Shri Dinkle HariaFor Respondent: Shri Shushil Kumar Poddar
Section 14ASection 8D(2)(ii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “F BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER ITA no. 5234/Mum./2017 (Assessment Year : 2013–14) Dy. Commissioner of Income Tax ……………. Appellant Circle–9(3)(2), Mumbai v/s Future Market Networks Ltd. Knowledge House, Shyam Nagar Off Jogeshwari Vikhroli Link Road ……………. Respondent Jogeshwari (E), Mumbai 400 060 PAN – AABCF2006M Revenue by : Shri Shushil Kumar Poddar Assessee by : Shri Dinkle Haria Date of Hearing – 08.01.2019 Date of Order – 30.01.2019 O R D E R PER SAKTIJIT DEY, J.M. This appeal has been filed by the…

DCIT 9(3)(2), Mumbai vs. Future Consumer Limited (Formerly Known As Future Consumer Enterprises Limited ), Mumbai

In the result, Revenue’s appeal is dismissed

ITA 5233/MUM/2017[2013-14]Status: DisposedITAT Mumbai30 Jan 2019AY 2013-14

Bench: Shri Saktijit Dey & Shri Ramit Kochar

For Appellant: Shri Dinkle HariaFor Respondent: Miss Dipika Arora
Section 32Section 32(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “F BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER ITA no.5233/Mum./2017 (Assessment Year :2013–14) Dy. Commissioner of Income Tax ……………. Appellant Circle–9(3)(2), Mumbai v/s Future Consumer Ltd. (Formerly known as Future Consumer Enterprises Ltd.) Knowledge House, Off Jogeshwari– ……………. Respondent Vikhroli Link Road, Shyam Nagar Jogeshwari (E), Mumbai 400 060 PAN – AABCS0279B ITA no. 5264/Mum./2017 (Assessment Year : 2013–14) Asstt. Commissioner of Income Tax ……………. Appellant Circle–9(3)(2), Mumbai v/s Future Human Devel…

Laxmi Metal Pressing Works Pvt. Ltd., Aurangabad vs. Deputy Commissioner of Income-Tax

In the result, the appeal of the assessee is allowed

ITA 2214/PUN/2016[2012-13]Status: DisposedITAT Pune09 Jan 2019AY 2012-13

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita No.2214/Pun/2016 िनधा"रण वष" / Assessment Year : 2012-13 Laxmi Metal Pressing Works Pvt. Ltd., Plot No.M-170, Midc, Waluj, Aurangabad. Pan : Aaacl5640G .......अपीलाथ" / Appellant बनाम / V/S. Dcit, Circle- 1, ……""यथ" / Respondent Aurangabad. Assessee By : Shri S. N. Puranik Revenue By : Shri Sanjeev Ghei सुनवाई क" तारीख / Date Of Hearing : 03.01.2019 घोषणा क" तारीख / Date Of Pronouncement : 09.01.2019 आदेश / Order Per D. Karunakara Rao, Am: This Appeal Is Filed By The Assessee Against The Order Of Cit(A)-1, Aurangabad Dated 01.07.2016 For The Assessment Year 2012-13. 2. The Grounds Raised By The Assessee Are As Under :- “1] The Learned Cit(A) Erred In Confirming The Disallowance Of Rs.13,92,090/- U/S. 14A R.W.R. 8D. 2] The Learned Cit(A) Erred In Confirming The Disallowance Of Interest Of Rs.13,92,090/- U/S. 14A R.W.R. 8D(2)(Ii) Without Appreciating That The Assessee Company Had Sufficient Interest Free Funds Available For Making Investments In Group Companies & Accordingly, The Disallowance Made Of Interest Was Not Justified At All. 3] The Learned Cit(A) Failed To Appreciate That The Investments In Shares Of Various Group Companies Were Made On Account Of Business Expediency & Not With An Intention To Earn Exempt Income & Hence, There Was No Reason To Make Any Disallowance U/S 14A R.W.R. 8D In Relation To Such Investments.

For Appellant: Shri S. N. PuranikFor Respondent: Shri Sanjeev Ghei
Section 14A

…आयकर अपीलीय अिधकरण “ए” "यायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE "ी डी. क"णाकरा राव, लेखा सद"य एवं "ी िवकास अव"थी, "याियक सद"य के सम" BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अपील सं. / ITA No.2214/PUN/2016 िनधा"रण वष" / Assessment Year : 2012-13 Laxmi Metal Pressing Works Pvt. Ltd., Plot No.M-170, MIDC, Waluj, Aurangabad. PAN : AAACL5640G .......अपीलाथ" / Appellant बनाम / V/s. DCIT, Circle- 1, ……""यथ" / Respondent Aurangabad. Assessee by : Shri S. N. Puranik Revenue by : Shri Sanjeev Ghei सुनवाई क" तारीख / Date of Hearing : 03.01.2019 घोषणा क" तारीख / Date of…

Computer Age Management Services Pvt. Ltd., Chennai vs. DCIT Ltu 2, Chennai

In the result, the appeals of the assessee for all the assessment years are treated as partly allowed

ITA 1142/CHNY/2018[214-15]Status: DisposedITAT Chennai14 Dec 2018

Bench: Shri Abraham P. George & Shri Duvvuru Rl Reddy] आयकर अपील सं./I.T.A. Nos.1140, 1141 & 1142/Chny/2018. "नधा"रण वष" /Assessment Years : 2012-13, 2013-14 & 2014-15. Computer Age Management Vs. The Deputy Commissioner Of Services Pvt. Ltd, Income Tax, Rayala Towers, 3Rd Floor, Ltu-2, 158, Anna Salai, Chennai. Chennai 600 002. [Pan Aaacc 3035G] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri. Sandeep Bagmar, R. AdvocateFor Respondent: Shri. R. Clement Ramesh
Section 14A

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL, ‘C’ BENCH : CHENNAI "ी अ"ाहम पी. जॉज", लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी, "या"यक सद"य के सम" । [BEFORE SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER] आयकर अपील सं./I.T.A. Nos.1140, 1141 & 1142/CHNY/2018. "नधा"रण वष" /Assessment years : 2012-13, 2013-14 & 2014-15. Computer Age Management Vs. The Deputy Commissioner of Services Pvt. Ltd, Income Tax, Rayala Towers, 3rd floor, LTU-2, 158, Anna Salai, Chennai. Chennai 600 002. [PAN AAACC 3035G] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर…

Computer Age Management Services Pvt. Ltd., Chennai vs. DCIT Ltu 2, Chennai

In the result, the appeals of the assessee for all the assessment years are treated as partly allowed

ITA 1140/CHNY/2018[2012-13]Status: DisposedITAT Chennai14 Dec 2018AY 2012-13

Bench: Shri Abraham P. George & Shri Duvvuru Rl Reddy] आयकर अपील सं./I.T.A. Nos.1140, 1141 & 1142/Chny/2018. "नधा"रण वष" /Assessment Years : 2012-13, 2013-14 & 2014-15. Computer Age Management Vs. The Deputy Commissioner Of Services Pvt. Ltd, Income Tax, Rayala Towers, 3Rd Floor, Ltu-2, 158, Anna Salai, Chennai. Chennai 600 002. [Pan Aaacc 3035G] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri. Sandeep Bagmar, R. AdvocateFor Respondent: Shri. R. Clement Ramesh
Section 14A

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL, ‘C’ BENCH : CHENNAI "ी अ"ाहम पी. जॉज", लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी, "या"यक सद"य के सम" । [BEFORE SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER] आयकर अपील सं./I.T.A. Nos.1140, 1141 & 1142/CHNY/2018. "नधा"रण वष" /Assessment years : 2012-13, 2013-14 & 2014-15. Computer Age Management Vs. The Deputy Commissioner of Services Pvt. Ltd, Income Tax, Rayala Towers, 3rd floor, LTU-2, 158, Anna Salai, Chennai. Chennai 600 002. [PAN AAACC 3035G] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर…

ACIT, Circle, Panchkula vs. M/S Janak Global Resources Pvt. Ltd., Panchkula

In the result, the appeal of the Revenue is dismissed

ITA 470/CHANDI/2018[2014-15]Status: DisposedITAT Chandigarh16 Oct 2018AY 2014-15
For Appellant: Shri Manoj KumarFor Respondent: Shri Parikshit Aggarwal, CA
Section 36Section 36(1)(iii)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “ए”, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH ‘A’, CHANDIGARH "ी संजय गग", "याय"क सद"य एवं "ीमती अ"नपणा" ग"ता , लेखा सद"य BEFORE: SHRI SANJAY GARG, JM & SMT. ANNAPURNA GUPTA, AM आयकर अपील सं./ ITA No. 470/Chd/2018 "नधा"रण वष" / Assessment Year : 2014-15 बनाम The A.C.I.T., M/s Janak Global Panchkula Circle, Resources Pvt. Ltd., Panchkula. Plot No.315, Indl- Area, PH-1, Panchkula. "थायी लेखा सं./PAN NO: AACCJ4466C ""यथ"/Respondent अपीलाथ"/Appellant "नधा"रती क" ओर से/Assessee by : Shri Manoj Kumar ,Ms.Chanderkanta Sr.DR राज"व क" ओर से/ Revenue by : Shri Parik…

Kishor Ramchandra Nirmal, Ahmednagar vs. Deputy Commissioner of Income-Tax, Ahmednagar

In the result, appeal of the assessee in ITA No

ITA 2508/PUN/2016[2012-13]Status: DisposedITAT Pune28 Sept 2018AY 2012-13

Bench: Shri Vikas Awasthy, Jm

For Appellant: Shri S.N. PuranikFor Respondent: Shri Sudhendu Das
Section 14A

…आयकर अपील"य अ"धकरण पुणे "यायपीठ “एक-सद"य” मामला पुणे म" IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE "ी "वकास अव"थी, "या"यक सद"य के सम" BEFORE SHRI VIKAS AWASTHY, JM आयकर अपील सं./ ITA No.2506/PUN/2016 "नधा"रण वष" / Assessment Year : 2012-13 Sarangdhar Ramchandra Nirmal, A/p-RanjanKhol, Tal. Rahata, Dist. Ahmednagar, Pin-423 107 PAN : AAJPN5198B .......अपीलाथ" / Appellant बनाम / V/s. The Deputy Commissioner of Income Tax, Ahmednagar Range, Ahmednagar. ……""यथ" / Respondent आयकर अपील सं./ ITA No.2507/PUN/2016 "नधा"रण वष" / Assessment Year : 2012-13 Arvind Jaganath Nirmal, A/p-RanjanKhol, Tal…

Arvind Jaganath Nirmal, Ahmednagar vs. Deputy Commissioner of Income-Tax, Ahmednagar

In the result, appeal of the assessee in ITA No

ITA 2507/PUN/2016[2012-13]Status: DisposedITAT Pune28 Sept 2018AY 2012-13

Bench: Shri Vikas Awasthy, Jm

For Appellant: Shri S.N. PuranikFor Respondent: Shri Sudhendu Das
Section 14A

…आयकर अपील"य अ"धकरण पुणे "यायपीठ “एक-सद"य” मामला पुणे म" IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE "ी "वकास अव"थी, "या"यक सद"य के सम" BEFORE SHRI VIKAS AWASTHY, JM आयकर अपील सं./ ITA No.2506/PUN/2016 "नधा"रण वष" / Assessment Year : 2012-13 Sarangdhar Ramchandra Nirmal, A/p-RanjanKhol, Tal. Rahata, Dist. Ahmednagar, Pin-423 107 PAN : AAJPN5198B .......अपीलाथ" / Appellant बनाम / V/s. The Deputy Commissioner of Income Tax, Ahmednagar Range, Ahmednagar. ……""यथ" / Respondent आयकर अपील सं./ ITA No.2507/PUN/2016 "नधा"रण वष" / Assessment Year : 2012-13 Arvind Jaganath Nirmal, A/p-RanjanKhol, Tal…

Sarangdhar Ramchandra Nirmal, Ahmednagar vs. Deputy Commissioner of Income-Tax, Ahmednagar

In the result, appeal of the assessee in ITA No

ITA 2506/PUN/2016[2012-13]Status: DisposedITAT Pune28 Sept 2018AY 2012-13

Bench: Shri Vikas Awasthy, Jm

For Appellant: Shri S.N. PuranikFor Respondent: Shri Sudhendu Das
Section 14A

…आयकर अपील"य अ"धकरण पुणे "यायपीठ “एक-सद"य” मामला पुणे म" IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “SMC”, PUNE "ी "वकास अव"थी, "या"यक सद"य के सम" BEFORE SHRI VIKAS AWASTHY, JM आयकर अपील सं./ ITA No.2506/PUN/2016 "नधा"रण वष" / Assessment Year : 2012-13 Sarangdhar Ramchandra Nirmal, A/p-RanjanKhol, Tal. Rahata, Dist. Ahmednagar, Pin-423 107 PAN : AAJPN5198B .......अपीलाथ" / Appellant बनाम / V/s. The Deputy Commissioner of Income Tax, Ahmednagar Range, Ahmednagar. ……""यथ" / Respondent आयकर अपील सं./ ITA No.2507/PUN/2016 "नधा"रण वष" / Assessment Year : 2012-13 Arvind Jaganath Nirmal, A/p-RanjanKhol, Tal…

M/S. Galgotia (HUF), New Delhi vs. ACIT, Uttar Pradesh

In the result, appeals filed by assessee for all assessment years stand partly allowed

ITA 1865/DEL/2015[2011-12]Status: DisposedITAT Delhi20 Sept 2018AY 2011-12

Bench: Shri Rs Syal & Smt. Beena A Pillaia.Y. 2008-09 Galgotia Publication (P) Ltd. Acit, 4405/6, Prakash Apartments – Ii Central Circle, 5, Ansari Road, Daryaganj Vs. Noida New Delhi 110 092 U.P. Pan: Aaacg1557F

Section 14ASection 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: ‘C’, NEW DELHI BEFORE SHRI RS SYAL, VICE PRESIDENT AND SMT. BEENA A PILLAI, JUDICIAL MEMBER A.Y. 2008-09 Galgotia Publication (P) Ltd. ACIT, 4405/6, Prakash Apartments – II Central Circle, 5, Ansari Road, Daryaganj vs. Noida New Delhi 110 092 U.P. PAN: AAACG1557F ITA 1862/Del/2015 A.Y. 2008-09 ITA 1863/Del/2015 A.Y. 2009-10 ITA 1864/Del/2015 A.Y. 2010-11 ITA 1865/Del/2015 A.Y. 2011-12 Galgotia (HUF). ACIT, 4405/6, Prakash Apartments – II Central Circle, 5, Ansari Road, Daryaganj vs. Noida New Delhi 110 092 U.P. PAN: AACHG0635D (Appellant) (Respondent( Appellan…

M/S. Galgotia (HUF), New Delhi vs. ACIT, Uttar Pradesh

In the result, appeals filed by assessee for all assessment years stand partly allowed

ITA 1864/DEL/2015[2010-11]Status: DisposedITAT Delhi20 Sept 2018AY 2010-11

Bench: Shri Rs Syal & Smt. Beena A Pillaia.Y. 2008-09 Galgotia Publication (P) Ltd. Acit, 4405/6, Prakash Apartments – Ii Central Circle, 5, Ansari Road, Daryaganj Vs. Noida New Delhi 110 092 U.P. Pan: Aaacg1557F

Section 14ASection 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: ‘C’, NEW DELHI BEFORE SHRI RS SYAL, VICE PRESIDENT AND SMT. BEENA A PILLAI, JUDICIAL MEMBER A.Y. 2008-09 Galgotia Publication (P) Ltd. ACIT, 4405/6, Prakash Apartments – II Central Circle, 5, Ansari Road, Daryaganj vs. Noida New Delhi 110 092 U.P. PAN: AAACG1557F ITA 1862/Del/2015 A.Y. 2008-09 ITA 1863/Del/2015 A.Y. 2009-10 ITA 1864/Del/2015 A.Y. 2010-11 ITA 1865/Del/2015 A.Y. 2011-12 Galgotia (HUF). ACIT, 4405/6, Prakash Apartments – II Central Circle, 5, Ansari Road, Daryaganj vs. Noida New Delhi 110 092 U.P. PAN: AACHG0635D (Appellant) (Respondent( Appellan…

M/S. Galgotia (HUF), New Delhi vs. ACIT, Uttar Pradesh

In the result, appeals filed by assessee for all assessment years stand partly allowed

ITA 1863/DEL/2015[2009-10]Status: DisposedITAT Delhi20 Sept 2018AY 2009-10

Bench: Shri Rs Syal & Smt. Beena A Pillaia.Y. 2008-09 Galgotia Publication (P) Ltd. Acit, 4405/6, Prakash Apartments – Ii Central Circle, 5, Ansari Road, Daryaganj Vs. Noida New Delhi 110 092 U.P. Pan: Aaacg1557F

Section 14ASection 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: ‘C’, NEW DELHI BEFORE SHRI RS SYAL, VICE PRESIDENT AND SMT. BEENA A PILLAI, JUDICIAL MEMBER A.Y. 2008-09 Galgotia Publication (P) Ltd. ACIT, 4405/6, Prakash Apartments – II Central Circle, 5, Ansari Road, Daryaganj vs. Noida New Delhi 110 092 U.P. PAN: AAACG1557F ITA 1862/Del/2015 A.Y. 2008-09 ITA 1863/Del/2015 A.Y. 2009-10 ITA 1864/Del/2015 A.Y. 2010-11 ITA 1865/Del/2015 A.Y. 2011-12 Galgotia (HUF). ACIT, 4405/6, Prakash Apartments – II Central Circle, 5, Ansari Road, Daryaganj vs. Noida New Delhi 110 092 U.P. PAN: AACHG0635D (Appellant) (Respondent( Appellan…

M/S. Galgotia (HUF), New Delhi vs. ACIT, Uttar Pradesh

In the result, appeals filed by assessee for all assessment years stand partly allowed

ITA 1862/DEL/2015[2008-09]Status: DisposedITAT Delhi20 Sept 2018AY 2008-09

Bench: Shri Rs Syal & Smt. Beena A Pillaia.Y. 2008-09 Galgotia Publication (P) Ltd. Acit, 4405/6, Prakash Apartments – Ii Central Circle, 5, Ansari Road, Daryaganj Vs. Noida New Delhi 110 092 U.P. Pan: Aaacg1557F

Section 14ASection 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: ‘C’, NEW DELHI BEFORE SHRI RS SYAL, VICE PRESIDENT AND SMT. BEENA A PILLAI, JUDICIAL MEMBER A.Y. 2008-09 Galgotia Publication (P) Ltd. ACIT, 4405/6, Prakash Apartments – II Central Circle, 5, Ansari Road, Daryaganj vs. Noida New Delhi 110 092 U.P. PAN: AAACG1557F ITA 1862/Del/2015 A.Y. 2008-09 ITA 1863/Del/2015 A.Y. 2009-10 ITA 1864/Del/2015 A.Y. 2010-11 ITA 1865/Del/2015 A.Y. 2011-12 Galgotia (HUF). ACIT, 4405/6, Prakash Apartments – II Central Circle, 5, Ansari Road, Daryaganj vs. Noida New Delhi 110 092 U.P. PAN: AACHG0635D (Appellant) (Respondent( Appellan…

M/S. Galgotia Publication (P) Ltd., New Delhi vs. ACIT, Uttar Pradesh

In the result, appeals filed by assessee for all assessment years stand partly allowed

ITA 1857/DEL/2015[2008-09]Status: DisposedITAT Delhi20 Sept 2018AY 2008-09

Bench: Shri Rs Syal & Smt. Beena A Pillaia.Y. 2008-09 Galgotia Publication (P) Ltd. Acit, 4405/6, Prakash Apartments – Ii Central Circle, 5, Ansari Road, Daryaganj Vs. Noida New Delhi 110 092 U.P. Pan: Aaacg1557F

Section 14ASection 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: ‘C’, NEW DELHI BEFORE SHRI RS SYAL, VICE PRESIDENT AND SMT. BEENA A PILLAI, JUDICIAL MEMBER A.Y. 2008-09 Galgotia Publication (P) Ltd. ACIT, 4405/6, Prakash Apartments – II Central Circle, 5, Ansari Road, Daryaganj vs. Noida New Delhi 110 092 U.P. PAN: AAACG1557F ITA 1862/Del/2015 A.Y. 2008-09 ITA 1863/Del/2015 A.Y. 2009-10 ITA 1864/Del/2015 A.Y. 2010-11 ITA 1865/Del/2015 A.Y. 2011-12 Galgotia (HUF). ACIT, 4405/6, Prakash Apartments – II Central Circle, 5, Ansari Road, Daryaganj vs. Noida New Delhi 110 092 U.P. PAN: AACHG0635D (Appellant) (Respondent( Appellan…

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…