CIT v. Chittinad Logistics Ltd.

18 Taxmann.com 221Reported decision2018#23216 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2019 to 2024.

Sections most often in play

Section 115JB Section 135 Section 144C Section 14A Section 192 Section 195 Section 234B Section 271(1)(c)

Judgments citing CIT v. Chittinad Logistics Ltd.

Goldman Sachs Services Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle-3(1)(1), Bangalore

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

ITA 298/BANG/2021[2016-17]Status: DisposedITAT Bangalore24 Apr 2024AY 2016-17

Bench: Shri Chandra Poojari & Shri Keshav Dubey

For Appellant: Shri Madhur Agarwal, A.RFor Respondent: Ms. Neera Malhotra, D.R

Section 144C(10)Section 92CSection 92C(3)

…consideration and therefore no disallowance could be computed under section 14 A by applying rule 8D. In support of his contentions he placed reliance on a recent ruling by Hon’ble Madras High Court in case of CIT vs Chittinad Logistics Ltd reported in (2018) 18 Taxmann.com 221. It is also been submitted that Hon’ble Supreme IT(TP)A No.298/Bang/2024 Goldman Sachs Services Pvt. Ltd., Bangalore Page 11 of 14 Court has dismissed SLP filed by revenue in this case which has been reported in (2018) 95 Taxmann.com 250. 8.2. Ld. CIT DR placed reliance upon orders passed by authorities below. 8.3. We have perused submiss…

M/S. Goldman Sachs Services Private Limited, Bangalore vs. Joint Commissioner of Income Tax, Special Range-3, Bangalore

In the result, the assessee's appeal is partly allowed for statistical purposes

ITA 2355/BANG/2019[2015-16]Status: DisposedITAT Bangalore15 Jun 2020AY 2015-16

Bench: Shri A.K. Garodia & Shri Pavan Kumar Gadaleit(Tp)A No.2355/Bang/2019 (Assessment Year: 2015-16) M/S. Goldman Sachs Services Pvt. Ltd., Wing A, B & C, Helios Business Park, 150, Orr, Kadubeesanahalli, Bangalore-560103 ….Appellant Pan Aaccg 2435N Vs. Joint Commissioner Of Income Tax, Special Range 3, Bangalore. ……Respondent.

For Appellant: Shri Sharath Rao, C.AFor Respondent: Ms. Neera Malhotra, CIT (D.R)

Section 143(3)Section 144CSection 144C(5)Section 92CSection 92C(3)

…consideration and therefore no disallowance could be computed under section 14 A by applying rule 8D. In support of his contentions he placed reliance on a recent ruling by Hon’ble Madras High Court in case of CIT vs Chittinad Logistics Ltd reported in (2018) 18 Taxmann.com 221. It is also been submitted that Hon’ble Supreme Court has dismissed SLP filed by revenue in this case which has been reported in (2018) 95 Taxmann.com 250. 8.2. Ld.CIT DR placed reliance upon orders passed by authorities below. 8.3. We have perused submissions advanced by both sides in light of records placed before us. Admittedly, there i…

Udhayaman Investments Pvt Ltd, Bangalore vs. Deputy Commissioner of Income Tax, Circle-7(1)(1), Bangalore

In the result appeal filed by assessee stands partly allowed

ITA 1877/BANG/2017[2013-14]Status: DisposedITAT Bangalore20 Dec 2019AY 2013-14

Bench: Shri A. K. Garodia & Smt. Beena Pillai

For Respondent: Appellant by Ms. Anushri K. R, C.A

Section 14Section 14A

…rder. He thus placing reliance upon decision of Hon’ble Supreme Court in case of CIT vs. Chettinad Logistics (P) Ltd., reported in (2018) 95 Taxmann.com 250 wherein Hon’ble Supreme Court uphold read the decision of Hon’ble Madras High Court reported in (2017) 18 Taxmann.com 221. Ld. AR placing reliance upon these decisions submitted that as assessee has not earned any exempt income there cannot be any expenditure is attributable for disallowance under section 14 A of the Act. Ld. Sr. DR placed reliance upon orders passed by authorities below. 5 We have perused submissions advanced by both sides in light of record…