CIT v. Corrtech Energy (P.) Ltd.

223 Taxmann 130High Court2014#106 most cited

What is CIT v. Corrtech Energy (P.) Ltd. authority for?

Disallowance under Section 14A read with Rule 8D is not warranted if the assessee has not earned any exempt income in the relevant assessment year.

579

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2014 to 2026.

Also referred to as

CIT v. Corrtech Energy (P.) Ltd. · 372 ITR 97 · Section 14A · Rule 8D · disallowance u/s 14A · no exempt income · exempt income not earned · expenses against exempt income · Gujarat High Court Section 14A · disallowance without exempt income

Also reported as

372 ITR 9745 Taxmann.com 116272 CTR 262

Sections most often in play

Section 14ASection 143(3)Section 1961Section 8DSection 115JBSection 143(2)Section 37(1)Section 250

Issues it is cited on

disallowance under section 14adisallowance u/s 14asection 14asection 36(1)(iii)section 115jbsection 36(1)section 37section 36section 10previous yearscrutiny assessmentassistant commissioner

Judgments citing CIT v. Corrtech Energy (P.) Ltd.

Deputy Commissioner of Income Tax Circle-1(1)(2), Bangalore vs. M/S Bharath Energy Venture Pvt Ltd, Bangalore

In the result, both the appeals are dismissed

ITA 2418/BANG/2018[2013-14]Status: DisposedITAT Bangalore23 Feb 2022AY 2013-14

Bench: Shri N.V. Vasudevan & Shri B. R. Baskaran

For Appellant: NoneFor Respondent: Shri. Sankar Ganesh K, JCIT(DR)(ITAT), Bengaluru
Section 28Section 29Section 3

…rn referred to two earlier decisions of the same court in CIT v. Hero Cycles Ltd. [2010] 323 ITR 518 (P&H) and CIT v. Winsome Textile Industries Ltd. [2009] 319 ITR 204 (P&H). The second was of the Gujarat High Court in CIT v. Corrtech Energy (P.) Ltd. [2014] 223 Taxmann 130 (Guj) ; [2015] 372 1TR 97 (Guj) and the third of the Allahabad High Court in CIT v. Shivam Motors (P) Ltd. (decision dated 5th May, 2014, in T.A. No. 88 of ITA No.1 1071Bang12016 2014). These three decisions reiterated the position that when an assessee had not earned any taxable income in the relevant assessment year in question "correspondi…

Deputy Commissioner of Income Tax Circle-1(1)(2), Bangalore vs. M/S Bharath Energy Venture Pvt Ltd, Bangalore

In the result, both the appeals are dismissed

ITA 2417/BANG/2018[2012-13]Status: DisposedITAT Bangalore23 Feb 2022AY 2012-13

Bench: Shri N.V. Vasudevan & Shri B. R. Baskaran

For Appellant: NoneFor Respondent: Shri. Sankar Ganesh K, JCIT(DR)(ITAT), Bengaluru
Section 28Section 29Section 3

…rn referred to two earlier decisions of the same court in CIT v. Hero Cycles Ltd. [2010] 323 ITR 518 (P&H) and CIT v. Winsome Textile Industries Ltd. [2009] 319 ITR 204 (P&H). The second was of the Gujarat High Court in CIT v. Corrtech Energy (P.) Ltd. [2014] 223 Taxmann 130 (Guj) ; [2015] 372 1TR 97 (Guj) and the third of the Allahabad High Court in CIT v. Shivam Motors (P) Ltd. (decision dated 5th May, 2014, in T.A. No. 88 of ITA No.1 1071Bang12016 2014). These three decisions reiterated the position that when an assessee had not earned any taxable income in the relevant assessment year in question "correspondi…

M/S. Pravin Ratilal Share and Stock Brokers Ltd., Ahmedabad vs. The ACIT, Circle-1(3), Ahmedabad

In the result, both the appeals of the assessee are treated as partly allowed for statistical purposes

ITA 2512/AHD/2017[2014-15]Status: DisposedITAT Ahmedabad02 Feb 2022AY 2014-15

Bench: Shri Pramod M. Jagtap & Ms.Suchitra Raghunath Kamble

For Appellant: -None-For Respondent: Shri S.S. Shukla, Sr.DR
Section 143(3)Section 14A

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘A’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD (Conducted Through Virtual Court) ] ] BEFORE SHRI PRAMOD M. JAGTAP, VICE PRESIDENT AND MS.SUCHITRA RAGHUNATH KAMBLE, ACCOUNTANT MEMBER ITA Nos.2511/Ahd/2017 and 2512/Ahd/2017 Assessment Years : 2013-14 & 2014-15 Pravin Ratilal Share & Stock The ACIT Brokers Ltd. Vs Circle-1(3) 15th Floor, Sakar Ahmedabad Nr.Gandhigram Rly.Station Ahmedabad PAN: AAACP 9124 H अपीलाथ"/…

M/S. Pravin Ratilal Share and Stock Brokers Ltd., Ahmedabad vs. The ACIT, Circle-1(3), Ahmedabad

In the result, both the appeals of the assessee are treated as partly allowed for statistical purposes

ITA 2511/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad02 Feb 2022AY 2013-14

Bench: Shri Pramod M. Jagtap & Ms.Suchitra Raghunath Kamble

For Appellant: -None-For Respondent: Shri S.S. Shukla, Sr.DR
Section 143(3)Section 14A

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘A’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD (Conducted Through Virtual Court) ] ] BEFORE SHRI PRAMOD M. JAGTAP, VICE PRESIDENT AND MS.SUCHITRA RAGHUNATH KAMBLE, ACCOUNTANT MEMBER ITA Nos.2511/Ahd/2017 and 2512/Ahd/2017 Assessment Years : 2013-14 & 2014-15 Pravin Ratilal Share & Stock The ACIT Brokers Ltd. Vs Circle-1(3) 15th Floor, Sakar Ahmedabad Nr.Gandhigram Rly.Station Ahmedabad PAN: AAACP 9124 H अपीलाथ"/…

The DCIT, Circle-1(1)(1), Ahmedabad vs. Astral Polytechnik Ltd., Ahmedabad

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

ITA 1966/AHD/2018[2015-16]Status: DisposedITAT Ahmedabad27 Jan 2022AY 2015-16
For Appellant: Shri Vartik Chokshi, A.R. & Shri BirenFor Respondent: Shri S. S. Shukla,Sr. DR
Section 14ASection 250

…आयकर अपील"य अ"धकरण, अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, AHMEDABAD (THROUGH VIRTUAL COURT) BEFORESHRI WASEEM AHMED, ACCOUNTANT MEMBER And MS. MADHUMITA ROY, JUDICIAL MEMBER Sl. ITA No(s) Asset. Appeal(s) by No(s) & C.O. No(s) Year(s) Appellant vs. Respondent Appellant Respondent 1. 1966/Ahd/2018 2015-16 DCIT Astral Poly Technik Ltd. Circle-1(1)(1), 207/1 Astral House, B/h Ahmedabad Rajpath Club, Off. S. G. Highway, Ahmedabad- 380059 PAN No. AABCA2951N 2. 85/Ahd/2020 2015-16 Astral Poly Technik DCIT Ltd. Circle-1(1)(1), 207/1 Astral House, Ahmedabad B/h Rajpath Club, Off. S. G. Highway, Ahmeda…

Dy. Commissioner of Income Tax, Circle-1(2), Hyderabad vs. Caspian Impact Investments Private Limited, Hyderabad

Appeal is dismissed in above terms

ITA 291/HYD/2019[2015-16]Status: DisposedITAT Hyderabad06 Jan 2022AY 2015-16

Bench: Shri S.S.Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri Aditya Modani, ARFor Respondent: Shri T.Sunil Goutam, DR
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A” : HYDERABAD (THROUGH VIDEO CONFERENCE) BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER I.T.A. No. 291/HYD/2019 Assessment Year: 2015-16 Deputy Commissioner M/s.Caspian Impact of Income Tax, Investments Private Vs Circle-1(2), Limited, HYDERABAD HYDERABAD [PAN: AADCS4132K] (Appellant) (Respondent) For Revenue : Shri T.Sunil Goutam, DR For Assessee : Shri Aditya Modani, AR Date of Hearing : 15-12-2021 Date of Pronouncement : 06-01-2022 O R D E R PER S.S.GODARA, J.M. : This Revenue’s appeal for AY.2015-16 arises from t…

Kalyani Steels Ltd, Pune vs. Deputy Commissioner of Income-Tax, Circle - 14, Pune

The appeal of the assesse is allowed in terms of our aforesaid observations

ITA 1403/PUN/2018[2015-16]Status: DisposedITAT Pune05 Jan 2022AY 2015-16

Bench: Shri Inturi Rama Rao() & Shri Ravish Sood () Assessment Year: 2015-16 Kalyani Steels Ltd. Dy. Commissioner Of Income-Tax, Mundhwa, Vs. Income-Tax Circle-14, Pune – 411 036 Aaykarsadan, Bodhi Tower, 548/2B, Salisbury Park, Gultekdi, Pune – 411 037. Pan No. Aaack7315D (Appellant) (Respondent)

For Appellant: Shri. Nikhil Pathak, A.RFor Respondent: Shri. M.G Jasnani, D.R
Section 115JSection 143(3)Section 14A

…Kalyani Steels Ltd. Vs. Dy. CIT, Circle-14, Pune ITA No. 1403/Pun/2018 – A.Y 2015-16 1 IN THE INCOME TAX APPELLATE TRIBUNAL PUNE, BENCH “B”, PUNE BEFORE SHRI INTURI RAMA RAO(ACCOUNTANT MEMBER) AND SHRI RAVISH SOOD (JUDICIAL MEMBER) Assessment Year: 2015-16 Kalyani Steels Ltd. Dy. Commissioner of Income-tax, Mundhwa, Vs. Income-tax Circle-14, Pune – 411 036 AaykarSadan, Bodhi Tower, 548/2B, Salisbury Park, Gultekdi, Pune – 411 037. PAN No. AAACK7315D (Appellant) (Respondent) Assessee by : Shri. Nikhil Pathak, A.R Revenue by : Shri. M.G Jasnani, D.R Date of Hearing : 04.01.2022 Date of pronouncement : 05.01.2022…

Zuari Investements Ltd., New Delhi vs. ITO, Ward- 27(4), New Delhi

In the result, appeal of the assessee is partly allowed

ITA 4854/DEL/2018[2013-14]Status: DisposedITAT Delhi05 Jan 2022AY 2013-14

Bench: Sh. Anil Chaturvedi & Sh. Narender Kumar Choudhary(Through Video Conferencing) Zuari Investments Ltd., Vs. Ito Plot No.2, Zamrudpur Ward – 27(4), Community Centre, New Delhi Kailash Colony Extension, New Delhi-110 048

Section 143(3)Section 14A

…ned, we find force in the submission of Learned AR. We find that Hon’ble Delhi High Court in the case of CIT vs. Holcim India Pvt. Ltd. reported in (2014) 90 CCH 81 (Delhi) (HC), Hon’ble Gujarat High Court in the case of CIT vs. Corrtech Engineering Pvt. Ltd. 372 ITR 97 (Gujarat) and Hon’ble Allahabad High Court in CIT v. Shivam Motors (P.) Ltd. [2015] 230 Taxman 63 (Allahabad) has held that Section 14A of the Act cannot be involved when no exempt income was earned. Before us, Learned AR has submitted that out of the total investments which the AO has considered for working of disallowance u/s 14A r.w.r 8D, the i…

ACIT, New Delhi vs. M/S Krishak Bharati Cooperative Ltd., New Delhi

In the result, the appeal of the assessee in ITA No

ITA 2973/DEL/2017[2011-12]Status: DisposedITAT Delhi29 Dec 2021AY 2011-12

Bench: Shri Anil Chaturvedi & Shri Kul Bharat

Section 143(3)Section 14ASection 263

…urt decided on 24th March 2015. 2. Cheminvest Ltd. V CIT (2015) ITA NO.749/2014 dated 2.9.2015 3. CIT v. Holcim India P. Ltd. (2014) 90 CCH 81 (Del) 4. CIT v. Shivam Motors 230 Taxman 63 (All) [ITA 88 of 2014 dated 5.5.2014] 5. CIT v. Cortech Energy Pvt. Ltd. 372 ITR 97 (Guj) [ITA NO.239/2014 dated 24.3.2014] 6. CIT v. Lakhani Marketing Ltd.(2014) 272 CTR 265 (P&H) [ITA NO.970/2008 dated 02.04.2014] 3.2.5 In the nutshell, it has been concluded that no dividend income has been received during the assessment year under consideration in respect of investments mentioned at serial no. 1,2,5,7,8,9 and11 of the above ta…

ACIT, New Delhi vs. M/S Krishak Bharati Cooperative Ltd., New Delhi

In the result, the appeal of the assessee in ITA No

ITA 2972/DEL/2017[2010-11]Status: DisposedITAT Delhi29 Dec 2021AY 2010-11

Bench: Shri Anil Chaturvedi & Shri Kul Bharat

Section 143(3)Section 14ASection 263

…urt decided on 24th March 2015. 2. Cheminvest Ltd. V CIT (2015) ITA NO.749/2014 dated 2.9.2015 3. CIT v. Holcim India P. Ltd. (2014) 90 CCH 81 (Del) 4. CIT v. Shivam Motors 230 Taxman 63 (All) [ITA 88 of 2014 dated 5.5.2014] 5. CIT v. Cortech Energy Pvt. Ltd. 372 ITR 97 (Guj) [ITA NO.239/2014 dated 24.3.2014] 6. CIT v. Lakhani Marketing Ltd.(2014) 272 CTR 265 (P&H) [ITA NO.970/2008 dated 02.04.2014] 3.2.5 In the nutshell, it has been concluded that no dividend income has been received during the assessment year under consideration in respect of investments mentioned at serial no. 1,2,5,7,8,9 and11 of the above ta…

M/S. Krishak Bharti Cooperative Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeal of the assessee in ITA No

ITA 2342/DEL/2017[2011-12]Status: DisposedITAT Delhi29 Dec 2021AY 2011-12

Bench: Shri Anil Chaturvedi & Shri Kul Bharat

Section 143(3)Section 14ASection 263

…urt decided on 24th March 2015. 2. Cheminvest Ltd. V CIT (2015) ITA NO.749/2014 dated 2.9.2015 3. CIT v. Holcim India P. Ltd. (2014) 90 CCH 81 (Del) 4. CIT v. Shivam Motors 230 Taxman 63 (All) [ITA 88 of 2014 dated 5.5.2014] 5. CIT v. Cortech Energy Pvt. Ltd. 372 ITR 97 (Guj) [ITA NO.239/2014 dated 24.3.2014] 6. CIT v. Lakhani Marketing Ltd.(2014) 272 CTR 265 (P&H) [ITA NO.970/2008 dated 02.04.2014] 3.2.5 In the nutshell, it has been concluded that no dividend income has been received during the assessment year under consideration in respect of investments mentioned at serial no. 1,2,5,7,8,9 and11 of the above ta…

M/S. Krishak Bharti Cooperative Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeal of the assessee in ITA No

ITA 2341/DEL/2017[2010-11]Status: DisposedITAT Delhi29 Dec 2021AY 2010-11

Bench: Shri Anil Chaturvedi & Shri Kul Bharat

Section 143(3)Section 14ASection 263

…urt decided on 24th March 2015. 2. Cheminvest Ltd. V CIT (2015) ITA NO.749/2014 dated 2.9.2015 3. CIT v. Holcim India P. Ltd. (2014) 90 CCH 81 (Del) 4. CIT v. Shivam Motors 230 Taxman 63 (All) [ITA 88 of 2014 dated 5.5.2014] 5. CIT v. Cortech Energy Pvt. Ltd. 372 ITR 97 (Guj) [ITA NO.239/2014 dated 24.3.2014] 6. CIT v. Lakhani Marketing Ltd.(2014) 272 CTR 265 (P&H) [ITA NO.970/2008 dated 02.04.2014] 3.2.5 In the nutshell, it has been concluded that no dividend income has been received during the assessment year under consideration in respect of investments mentioned at serial no. 1,2,5,7,8,9 and11 of the above ta…

The ACIT, Circle2(1)(2), Ahmedabad vs. Kalthia Engineering & Construction Ltd., Ahmedabad

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

ITA 2127/AHD/2017[2014-15]Status: DisposedITAT Ahmedabad22 Dec 2021AY 2014-15

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./Ita No. 2127/Ahd/2017 िनधा"रण वष"/Asstt. Year: 2014-2015 A.C.I.T., Kalthia Engineering & Construction Ltd., Circle-2(1)(2), Vs. 193, Kalthia House, Ahmedabad. Thaltej, Ahmedabad.

For Appellant: Shri Manish Shah, A.RFor Respondent: Shri D.B Gohil, Sr. D.R
Section 106Section 14ASection 36(1)(iii)Section 80I

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ B’’ BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI RAJPAL YADAV, VICE PRESIDENT, And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA No. 2127/AHD/2017 िनधा"रण वष"/Asstt. Year: 2014-2015 A.C.I.T., Kalthia Engineering & Construction Ltd., Circle-2(1)(2), Vs. 193, Kalthia House, Ahmedabad. Thaltej, Ahmedabad. PAN: AAACK8944N (Applicant) (Respondent) Revenue by : Shri D.B Gohil, Sr. D.R Assessee by : Shri Manish Shah, A.R सुनवाई क" तारीख/Date of Hearing : 15/12/2021 घोषणा क" तारीख /Date of Pronounceme…

ACIT, Circle-11(2), New Delhi vs. Hindustan Thermal Project Ltd, New Delhi

In the result, captioned appeal by Revenue is dismissed

ITA 7862/DEL/2018[2013-14]Status: DisposedITAT Delhi20 Dec 2021AY 2013-14

Bench: Shri C.N. Prasad & Shri Pradip Kumar Kedia

For Appellant: NoneFor Respondent: Shri T. Kipgen , CIT(DR)
Section 143(3)Section 14A

…the orders of the lower authorities. At the outset, we note that the assessee has not claimed any exempt income. Therefore, no disallowance is permissible in view of the decision of the Hon’ble Gujarat High Court in the case of CIT vs. Corrtech Energy P. Ltd. 372 ITR 97 (Guj.). In another judgment in the case of CIT vs. Vision Finstock Ltd. Tax Appeal No. 486 of 2017 dated 31.07.2017 the Hon’ble Gujarat High Court has once again expressed the similar view and held that disallowance of expenditure in terms of Section 14A r.w. Rule 8D cannot exceed the exempt income itself. It is noticed that SLP(Civil) [Diary No.…

DCIT, Cir.-4(1), Kolkata vs. M/S Asharam Leasing and Finance (P) Ltd, Kolkata

In the result, the appeal of the Revenue stands dismissed

ITA 15/KOL/2021[2015-16]Status: DisposedITAT Kolkata09 Dec 2021AY 2015-16

Bench: Shri Sanjay Garg & Shri Rajesh Kumari.T.A. No.15/Kol/2021 Assessment Year: 2015-16 Dcit, Circle-4(1), Kolkata………………………………………….……Appellant Vs. M/S Asharam Leasing & Finance (P) Ltd…..……......……...…..…..Respondent Cf-361, Salt Lake City, Sector-1, Kolkata-700064. [Pan: Aacca1516G] Appearances By: None Appeared On Behalf Of The Appellant. Smt. Ranu Biswas, Addl. Cit-Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : December 09, 2021 Date Of Pronouncing The Order : December 09, 2021 Hearing Through Video Conferencing Order Per Sanjay Garg: The Present Appeal Has Been Preferred By The Revenue Against The Order Dated 03.09.2019 Of The Commissioner Of Income Tax (Appeals)-2, Kolkata [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). The Revenue In This Appeal Has Taken The Following Grounds Of Appeal: “1. For The Facts & Circumstances Of The Case, Ld. Cit(A) Has Erred In Law & In Facts In Deleting The Disallowance U/S 14A Of Rs.3,50,07,137/- Without Considering The Facts Of The Case. 2. That The Appellant Craves Leave To Add To And/Or Alter, Amend, Modify Or Rescind The Grounds Hereinabove Before Of Hearing Of This Appeal.” No One Has Put In Appearance On Behalf Of The Assessee Despite Notice. Therefore, 2. We Proceed To Adjudicate The Present Appeal After Hearing The Ld. Dr.

Section 14ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” (Virtual Court Hearing) BENCH KOLKATA Before Shri Sanjay Garg, Judicial Member and Shri Rajesh Kumar, Accountant Member I.T.A. No.15/Kol/2021 Assessment Year: 2015-16 DCIT, Circle-4(1), Kolkata………………………………………….……Appellant vs. M/s Asharam Leasing And Finance (P) Ltd…..……......……...…..…..Respondent CF-361, Salt Lake City, Sector-1, Kolkata-700064. [PAN: AACCA1516G] Appearances by: None appeared on behalf of the appellant. Smt. Ranu Biswas, Addl. CIT-DR, appeared on behalf of the Respondent. Date of concluding the hearing : December 09, 2021 Date of pronouncing the order :…

Torrent Power Ltd., Ahmedabad vs. The ACIT., Range-8, Ahmedabad

In the result cross objection filed by the assessee is partly allowed for statistical purposes

ITA 776/AHD/2012[2008-09]Status: DisposedITAT Ahmedabad08 Dec 2021AY 2008-09

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed

For Appellant: Shri S.N. Soparkar, Sr. AdvocateFor Respondent: Shri Vinod Tanwani, CIT.D.R
Section 143(3)Section 254

…isallowance was not required to be made under the provisions of section 14A read with rule 8D of Income Tax Rule. For this purpose, the learned AR vehemently supported the order of the Hon’ble Gujarat High Court in the case of Corrtech Eenergy Ltd reported in 372 ITR 97. 209.1 On the contrary, the learned DR contended that the assessee has made suo- moto disallowance in the income tax return under the provisions of section 14A read with rule 8D of Income Tax Rule. Therefore, the assessee cannot raise such issue by way of additional ground of appeal to get the benefit of disallowances made by it. 210. We have hea…

DCIT, New Delhi vs. M/S. Dabur India Ltd., New Delhi

The appeal of the assessee is partly allowed for statistical purposes and appeal of the revenue is dismissed

ITA 3790/DEL/2015[2009-10]Status: DisposedITAT Delhi24 Nov 2021AY 2009-10

Bench: Shri N. K. Billaiya & Ms Suchitra Kamblei.T.A. No. 3423/Del/2015 (A.Y 2009-10) (Through Video Conferencing) M/S Dabur India Ltd. Vs Addl. Commissioner Of Income 8/3, Asaf Ali Road, Tax, New Delhi Range-10 (Appellant) New Delhi (Respondent)

Section 143Section 92C

…ITR 483 (Del.)  Interglobe Enterprises v. DCIT: ITA No. 1362 & 1032/Del./2013 (Del. Trib.) - affirmed by Delhi High Court in ITA No. 456 of 2016  A CIT vs. Bharat Hotels Ltd..: ITA No.4959/Del/2012 & 5401/Del/2013 (Del.)  CIT v. Corrtech Energy Pvt. Ltd.: 372 ITR 97 (Guj.)  PCIT v. Vardhman Chemtech (P.) Ltd.: 261 Taxman 233 (P&H)  CIT v. Winsome Textile Industries Ltd.: 319 ITR 204 (P&H) The Ld. AR further submitted that the issue is now covered in favour of the assessee by the decision of the Tribunal in assessee’s own case for A.Ys. 2008- 09. 22. We have heard both the parties and perused all the releva…

Dabur India Ltd., New Delhi vs. Addl. CIT, New Delhi

The appeal of the assessee is partly allowed for statistical purposes and appeal of the revenue is dismissed

ITA 3423/DEL/2015[2009-10]Status: DisposedITAT Delhi24 Nov 2021AY 2009-10

Bench: Shri N. K. Billaiya & Ms Suchitra Kamblei.T.A. No. 3423/Del/2015 (A.Y 2009-10) (Through Video Conferencing) M/S Dabur India Ltd. Vs Addl. Commissioner Of Income 8/3, Asaf Ali Road, Tax, New Delhi Range-10 (Appellant) New Delhi (Respondent)

Section 143Section 92C

…ITR 483 (Del.)  Interglobe Enterprises v. DCIT: ITA No. 1362 & 1032/Del./2013 (Del. Trib.) - affirmed by Delhi High Court in ITA No. 456 of 2016  A CIT vs. Bharat Hotels Ltd..: ITA No.4959/Del/2012 & 5401/Del/2013 (Del.)  CIT v. Corrtech Energy Pvt. Ltd.: 372 ITR 97 (Guj.)  PCIT v. Vardhman Chemtech (P.) Ltd.: 261 Taxman 233 (P&H)  CIT v. Winsome Textile Industries Ltd.: 319 ITR 204 (P&H) The Ld. AR further submitted that the issue is now covered in favour of the assessee by the decision of the Tribunal in assessee’s own case for A.Ys. 2008- 09. 22. We have heard both the parties and perused all the releva…

Assistant Commissioner of Income Tax Central Circle2-(2), Hyderabad vs. M/S. Sujana Universal Industries Limited, Hyderabad

Appeal is dismissed in above terms

ITA 88/HYD/2021[2017-18]Status: DisposedITAT Hyderabad17 Nov 2021AY 2017-18

Bench: Shri S.S.Godara & Shri Laxmi Prasad Sahu

For Appellant: Shri P.Murali Mohana Rao, ARFor Respondent: Shri Rohit Mujumdar, DR
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B” : HYDERABAD (THROUGH VIDEO CONFERENCE) BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER I.T.A. No. 88/HYD/2021 Assessment Year: 2017-18 The Asst. Commissioner M/s.Sujana Universal of Income Tax, Industries Limited, Vs Circle-3(1), HYDERABAD HYDERABAD [PAN: AACCS8630H] (Appellant) (Respondent) For Revenue : Shri Rohit Mujumdar, DR For Assessee : Shri P.Murali Mohana Rao, AR Date of Hearing : 26-10-2021 Date of Pronouncement : 18-11-2021 O R D E R PER S.S.GODARA, J.M. : This Revenue’s appeal for AY.2017-18 arises fro…

Jpm Tools Ltd., New Delhi vs. ACIT, Central Circle- 13, New Delhi

In the result, the appeal of the assessee is partly allowed

ITA 5232/DEL/2018[2015-16]Status: DisposedITAT Delhi09 Nov 2021AY 2015-16

Bench: Shri G.S.Pannu & Shri Kul Bharat[Assessment Year : 2015-16] Jpm Tools Ltd., Vs Acit, Sanjay Satpal & Assocaites, F-11, Central Circle-13, Green Park Extension, New Delhi. New Delhi. Pan-Aaacj3128K Appellant Respondent Appellant By Sh. Madhur Aggarwal, Adv. Respondent By Sh. Umesh Takyar, Sr.Dr Date Of Hearing 01.11.2021 Date Of Pronouncement 09.11.2021

Section 143(3)Section 14A

…ndustries Limited, [2009] 319 ITR 204 to hold that Section 4A cannot be invoked when no exempt income was earned. [Assessment Year : 2015-16] The second decision is of the Gujarat High Court in Commissioner of Income Tax-I v. Corrtech Energy (P.) Ltd. [2014] 223 Taxmann 130 ( Guj.). The third decision is of the Allahabad High Court in Income Tax Appeal No. 88 of 2014, Commissioner of Income Tax (Ii) Kanpur, v. M/s. Shivam Motors (P.) Ltd. decided on 05.05.2014. In the aid decision it has been held: "As regards the second question, Section 14A of the Act provides that for the purposes of computing the total incom…