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 366,416 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.

Gujarat Mineral Development Corporation Ltd., Ahmedabad vs. The ACIT, Circle-2(1)(1), Ahmedabad

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

ITA 2278/AHD/2018[2015-16]Status: DisposedITAT Ahmedabad28 Jul 2020AY 2015-16

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri S. N. Soparkar, Sr. Advocate & Shri ParinFor Respondent: Shri Vinod Tanwani, Sr.D.R
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD (CONDUCTING THROUGH VIRTUAL COURT) BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & Ms. MADHUMITA ROY, JUDICIAL MEMBER ITA Nos.2277&2278/Ahd/2018 (Assessment Years: 2014-15 & 2015-16) Gujarat Mineral Development Vs. Asst. CIT Corporation Ltd. Circle-2(1)(1), Khanji Bhavan, 132ft. Ring Ahmedabad Road, University Ground, Ahmedabad-380052 [PAN No. AAA CG7 987 P] (Appellant) .. (Respondent) Appellant by : Shri S. N. Soparkar, Sr. Advocate & Shri Parin Shah, A.R. Respondent by: Shri Vinod Tanwani, Sr.D.R. Date of Hearing: 21/07/2020 Date of Pronouncement: 28/07/…

Gujarat Mineral Development Corporation Ltd., Ahmedabad vs. The ACIT, Circle-2(1)(1), Ahmedabad

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

ITA 2277/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad28 Jul 2020AY 2014-15

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri S. N. Soparkar, Sr. Advocate & Shri ParinFor Respondent: Shri Vinod Tanwani, Sr.D.R
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD (CONDUCTING THROUGH VIRTUAL COURT) BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & Ms. MADHUMITA ROY, JUDICIAL MEMBER ITA Nos.2277&2278/Ahd/2018 (Assessment Years: 2014-15 & 2015-16) Gujarat Mineral Development Vs. Asst. CIT Corporation Ltd. Circle-2(1)(1), Khanji Bhavan, 132ft. Ring Ahmedabad Road, University Ground, Ahmedabad-380052 [PAN No. AAA CG7 987 P] (Appellant) .. (Respondent) Appellant by : Shri S. N. Soparkar, Sr. Advocate & Shri Parin Shah, A.R. Respondent by: Shri Vinod Tanwani, Sr.D.R. Date of Hearing: 21/07/2020 Date of Pronouncement: 28/07/…

Addl. CIT, New Delhi vs. M/S. Mmtc Ltd., New Delhi

In the result, the appeal of the revenue is dismissed

ITA 3575/DEL/2017[2011-12]Status: DisposedITAT Delhi28 Jul 2020AY 2011-12

Bench: Sh. Bhavnesh Sainidr. B. R. R. Kumar(E-Court Module) Ita No. 3575/Del/2017 : Asstt. Year : 2011-12 Addl. Cit, Vs M/S Mmtc Ltd., Special Range-6, Core-1, Scope Complex, New Delhi Lodhi Road, New Delhi-110003 (Appellant) (Respondent) Pan No. Aaacm1433E Assessee By : Sh. Rohit Jain, Adv. Revenue By : Ms. Pamita M. Biswas, Cit Dr Date Of Hearing: 23.07.2020 Date Of Pronouncement: 28.07.2020

For Appellant: Sh. Rohit Jain, AdvFor Respondent: Ms. Pamita M. Biswas, CIT DR
Section 14Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’, NEW DELHI Before Sh. Bhavnesh Saini, Judicial Member Dr. B. R. R. Kumar, Accountant Member (E-Court Module) ITA No. 3575/Del/2017 : Asstt. Year : 2011-12 Addl. CIT, Vs M/s MMTC Ltd., Special Range-6, Core-1, Scope Complex, New Delhi Lodhi Road, New Delhi-110003 (APPELLANT) (RESPONDENT) PAN No. AAACM1433E Assessee by : Sh. Rohit Jain, Adv. Revenue by : Ms. Pamita M. Biswas, CIT DR Date of Hearing: 23.07.2020 Date of Pronouncement: 28.07.2020 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeal has been filed by the revenue against the order…

DCIT, New Delhi vs. M/S. Jones Lang Lasalle Meghraj Building Operations Pvt. Ltd., New Delhi

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

ITA 4582/DEL/2016[2012-13]Status: DisposedITAT Delhi06 Jul 2020AY 2012-13

Bench: Shri Bhavnesh Saini & Shri N.K. Billaiya[Assessment Year: 2012-13]

For Appellant: Shri Nageshwar Rao, AdvFor Respondent: Shri Saras Kumar, DR
Section 14A

…he revenue by the decision of the Special Bench of the Tribunal in the case of M/s Cheminvest Ltd 121 ITD 318 which was affirmed by the Hon'ble High Court of Delhi. Same view is taken by the Hon'ble Gujarat High Court in the case of Corrtech Energy (P) Ltd 372 ITR 97. In view of the above, we decline to interfere with the findings of the ld. CIT(A). Respectfully following the above mentioned judicial decisions, Ground No. 1 raised by the Revenue is dismissed. 11. Facts relating to Ground No. 2 show that during the assessment proceedings, the assessee was asked to file details of expense heads. According t…

DCIT 16(1), Mumbai vs. Siti Cable Network Ltd., Mumbai

ITA 3760/MUM/2018[2013-14]Status: DisposedITAT Mumbai25 Jun 2020AY 2013-14

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) आयकर अपील सं./ I.T.A. No.3760/Mum/2018 (िनधा"रण वष" / Assessment Year: 2013-14) Dcit-16(1) M/S. Siti Cable Network Ltd. बनाम/ Room No.439 135, Continental Building Aaykar Bhavan, M.K. Marg Dr. Annie Besant Road Vs. Mumbai-400 020. Worli, Mumbai-400 018. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacw-6349-M (अपीलाथ"/Appellant) (""थ" / Respondent) : & C.O. No.157/Mum/2019 (Arising Out Of Ita No. 3760/Mum/2018) (िनधा"रण वष" / Assessment Year: 2013-14) M/S. Siti Cable Network Ltd. Dcit-16(1) बनाम/ 135, Continental Building Room No.439 Dr. Annie Besant Road Aaykar Bhavan, M.K. Marg Vs. Worli, Mumbai-400 018. Mumbai-400 020. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacw-6349-M (अपीलाथ"/Appellant) (""थ" / Respondent) : Assessee By : Shri Jay Bhansali -Ld. Ar Revenue By : Shri V. Vinod Kumar -Ld. Dr सुनवाई की तारीख/ : 25/06/2020 Date Of Hearing घोषणा की तारीख / : 25/06/2020 Date Of Pronouncement

For Appellant: Shri Jay Bhansali -Ld. ARFor Respondent: Shri V. Vinod Kumar -Ld. DR
Section 115JSection 14ASection 57

…1 Assessment Year :2013-14 आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण “जी आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण जी जी” ” ” ” "यायपीठ मुंबई म"। जी "यायपीठ मुंबई म"। "यायपीठ मुंबई म"। "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI माननीय "ी महावीर िसंह, उपा"" एवं माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" के सम"। BEFORE HON’BLE SHRI MAHAVIR SINGH, VP AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM (Hearing Through Video Conferencing Mode) आयकर अपील सं./ I.T.A. No.3760/Mum/2018 (िनधा"रण वष" / Assessment Year: 2013-14) DCIT-16(1) M/s. Siti Cable Network Ltd. बनाम/ Room No.439 135, Continental Building Aayka…

M/S. Shamanur Kallappa & Sons, Davangere vs. Deputy Commissioner of Income Tax, Central Circle - 1(3), Bangalore

In the result, appeal of the Assessee is allowed

ITA 1669/BANG/2019[2015-16]Status: DisposedITAT Bangalore19 Jun 2020AY 2015-16

Bench: Shri N.V. Vasudevan & Shri B R Baskaranassessment Year: 2015-16

For Appellant: Shri Bharadwaj Sheshadri, AdvocateFor Respondent: Shri Priyadarsi Mishra, Jt.CIT(DR)(ITAT), Bengaluru
Section 14ASection 234

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B R BASKARAN, ACCOUNTANT MEMBER Assessment year: 2015-16 Shamanur Kallappa & Sons, Vs. The Deputy Commissioner No.22/1-2, Chowkipet, of Income Tax, Davangere – 577 001. Central Circle 1(3), PAN: AAFFS 2646M Bengaluru. APPELLANT RESPONDENT Appellant by : Shri Bharadwaj Sheshadri, Advocate Respondent by : Shri Priyadarsi Mishra, Jt.CIT(DR)(ITAT), Bengaluru. Date of hearing : 17.06.2020 Date of Pronouncement : 19.06.2020 O R D E R Per N.V. Vasudevan, Vice President This is an appeal by the Assessee agai…

ITO 22(2)(4), Mumbai vs. Newtech (India0 Developers, Mumbai

In the result, the appeal is dismissed

ITA 3251/MUM/2018[2009-10]Status: DisposedITAT Mumbai27 May 2020AY 2009-10
Section 143(3)

…ITA No. 3251/Mum/2018 Assessment year: 2009-10 Page 1 of 11 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘B’ BENCH, MUMBAI [Coram: Justice P P Bhatt (President) and Pramod Kumar (Vice President)] Assessment year: 2009-10 Income Tax Officer Ward 22(2)(4), Mumbai ……………….………Appellant Vs Newtech (India) Developers ……………………Respondent B-2, G-11, Silver Arch Khira Nagar S V Road, Santacruz (E), Mumbai 400 054 [PAN:AAGFN6147B] Appearances by Kumar Padam Pani Bora for the appellant Hiro Rai for the respondent February 19th, 2020 Date of concluding the hearing: : May 27th, 2020 Date of pronouncement : ORDER Per Bench: Th…

DCIT Cen Cir 3(2), Mumbai vs. Jsw Steel Ltd, Mumbai

The appeal of the assessee is allowed, and appeal of the Assessing Officer is dismissed

ITA 6264/MUM/2018[2013-14]Status: DisposedITAT Mumbai14 May 2020AY 2013-14
For Appellant: On the facts and circumstances of the case and in law, the learned Assessing
Section 115JSection 143(3)Section 14ASection 8D(2)(ii)

…ITA No. 6103 and 6264/Mum/18 Assessment year: 2013-14 Page 1 of 9 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI‘F’ BENCH, MUMBAI [Coram: Justice P P Bhatt (President) and Pramod Kumar (Vice President)] ITA No. 6264/Mum/18 Assessment year: 2013-14 Deputy Commissioner of Income Tax Central Circle 3(2), Mumbai ……………….………Appellant Vs JSW Limited ……………………Respondent (successor company on amalgamation Of JSW Ispat Limited) JSW Centre, BKC Bandra East, Mumbai 400 051 [PAN: AAACI6293E] ITA No. 6103/Mum/18 Assessment year: 2013-14 JSW Limited ……………….………Appellant (successor company on amalgamation Of JSW Ispat Limited) JSW C…

Jsw Steel Ltd., Mumbai vs. DCIT, CC- 3(2), Mumbai

The appeal of the assessee is allowed, and appeal of the Assessing Officer is dismissed

ITA 6103/MUM/2018[2013-14]Status: DisposedITAT Mumbai14 May 2020AY 2013-14
For Appellant: On the facts and circumstances of the case and in law, the learned Assessing
Section 115JSection 143(3)Section 14ASection 8D(2)(ii)

…ITA No. 6103 and 6264/Mum/18 Assessment year: 2013-14 Page 1 of 9 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI‘F’ BENCH, MUMBAI [Coram: Justice P P Bhatt (President) and Pramod Kumar (Vice President)] ITA No. 6264/Mum/18 Assessment year: 2013-14 Deputy Commissioner of Income Tax Central Circle 3(2), Mumbai ……………….………Appellant Vs JSW Limited ……………………Respondent (successor company on amalgamation Of JSW Ispat Limited) JSW Centre, BKC Bandra East, Mumbai 400 051 [PAN: AAACI6293E] ITA No. 6103/Mum/18 Assessment year: 2013-14 JSW Limited ……………….………Appellant (successor company on amalgamation Of JSW Ispat Limited) JSW C…

M/S Fastway Transmission (P) Ltd., Chandigarh vs. DCIT, CC-II, Chandigarh

In the result the captioned appeals of the assessee are

ITA 140/CHANDI/2019[2015-16]Status: DisposedITAT Chandigarh28 Apr 2020AY 2015-16

Bench: Shri N.K. Saini & Shri Sanjay Gargआयकर अपील सं./ Ita No.547/Chd/2017 "नधा"रण वष" / Assessment Year : 2013-14

For Appellant: Shri Ashwani Kumar, CAFor Respondent: Shri Chandrajit Singh, CIT (DR) on 4.12.2019
Section 250(6)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, “ए ” च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘A’, CHANDIGARH "ी एन. के. सैनी, उपा"य" एवं "ी संजय गग", "या"यक सद"य BEFORE SHRI N.K. SAINI, VICE PRESIDENT & SHRI SANJAY GARG, JUDICIAL MEMBER आयकर अपील सं./ ITA No.547/Chd/2017 "नधा"रण वष" / Assessment Year : 2013-14 आयकर अपील सं./ ITA No.139/Chd/2019 "नधा"रण वष" / Assessment Year : 2012-13 आयकर अपील सं./ ITA No.842/Chd/2018 "नधा"रण वष" / Assessment Year : 2014-15 आयकर अपील सं./ ITA No.140/Chd/2019 "नधा"रण वष" / Assessment Year : 2015-16 M/s Fastway Transmission (P) बनाम The A.C.I.T., Ltd., Plot No.17, Ind…

M/S Fastway Transmission (P) Ltd., Chandigarh vs. DCIT, CC-II, Chandigarh

In the result the captioned appeals of the assessee are

ITA 139/CHANDI/2019[2012-13]Status: DisposedITAT Chandigarh28 Apr 2020AY 2012-13

Bench: Shri N.K. Saini & Shri Sanjay Gargआयकर अपील सं./ Ita No.547/Chd/2017 "नधा"रण वष" / Assessment Year : 2013-14

For Appellant: Shri Ashwani Kumar, CAFor Respondent: Shri Chandrajit Singh, CIT (DR) on 4.12.2019
Section 250(6)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, “ए ” च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘A’, CHANDIGARH "ी एन. के. सैनी, उपा"य" एवं "ी संजय गग", "या"यक सद"य BEFORE SHRI N.K. SAINI, VICE PRESIDENT & SHRI SANJAY GARG, JUDICIAL MEMBER आयकर अपील सं./ ITA No.547/Chd/2017 "नधा"रण वष" / Assessment Year : 2013-14 आयकर अपील सं./ ITA No.139/Chd/2019 "नधा"रण वष" / Assessment Year : 2012-13 आयकर अपील सं./ ITA No.842/Chd/2018 "नधा"रण वष" / Assessment Year : 2014-15 आयकर अपील सं./ ITA No.140/Chd/2019 "नधा"रण वष" / Assessment Year : 2015-16 M/s Fastway Transmission (P) बनाम The A.C.I.T., Ltd., Plot No.17, Ind…

M/S Fastway Transmission (P) Ltd., Chandigarh vs. ACIT, Chandigarh

In the result the captioned appeals of the assessee are

ITA 547/CHANDI/2017[2013-14]Status: DisposedITAT Chandigarh28 Apr 2020AY 2013-14

Bench: Shri N.K. Saini & Shri Sanjay Gargआयकर अपील सं./ Ita No.547/Chd/2017 "नधा"रण वष" / Assessment Year : 2013-14

For Appellant: Shri Ashwani Kumar, CAFor Respondent: Shri Chandrajit Singh, CIT (DR) on 4.12.2019
Section 250(6)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, “ए ” च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘A’, CHANDIGARH "ी एन. के. सैनी, उपा"य" एवं "ी संजय गग", "या"यक सद"य BEFORE SHRI N.K. SAINI, VICE PRESIDENT & SHRI SANJAY GARG, JUDICIAL MEMBER आयकर अपील सं./ ITA No.547/Chd/2017 "नधा"रण वष" / Assessment Year : 2013-14 आयकर अपील सं./ ITA No.139/Chd/2019 "नधा"रण वष" / Assessment Year : 2012-13 आयकर अपील सं./ ITA No.842/Chd/2018 "नधा"रण वष" / Assessment Year : 2014-15 आयकर अपील सं./ ITA No.140/Chd/2019 "नधा"रण वष" / Assessment Year : 2015-16 M/s Fastway Transmission (P) बनाम The A.C.I.T., Ltd., Plot No.17, Ind…

ACIT, Circle-4(1)(2), Ahmedabad vs. M/S. Zaveri & Company Pvt. Ltd, Ahmedabad

In the result, both the appeals of the Revenue are dismissed

ITA 1194/AHD/2018[2013-14]Status: DisposedITAT Ahmedabad12 Mar 2020AY 2013-14

Bench: Shri Rajpal Yadav, Vice- & Shri Waseem Ahmed

For Appellant: Shri Surendra kumar, CIT-DR and
Section 10ASection 143(2)Section 143(3)Section 2Section 263

…ould be of 100 crores, but exempt income is only few lakhs. Can the expenditure exceed the exempt income. This ITA No1080 & 1081 and 1193 & 1194 /Ahd/2018 18 situation has been answered by the Hon’ble Gujarat High Court in the case of Corretech Energy P.Ltd., 372 ITR 97 by propounding that if there is no tax free income, then there could not be any expenditure. This view was expressed by the Hon’ble Delhi High Court in the case of Cheminvest (supra) while reversing the conclusion of the Special Bench of the Tribunal. Therefore, looking into the facts of the case from all these angles, we are of the view that ends…

ACIT, Circle-4(1)(2), Ahmedabad vs. M/S. Zaveri & Company Pvt. Ltd, Ahmedabad

In the result, both the appeals of the Revenue are dismissed

ITA 1193/AHD/2018[2012-13]Status: DisposedITAT Ahmedabad12 Mar 2020AY 2012-13

Bench: Shri Rajpal Yadav, Vice- & Shri Waseem Ahmed

For Appellant: Shri Surendra kumar, CIT-DR and
Section 10ASection 143(2)Section 143(3)Section 2Section 263

…ould be of 100 crores, but exempt income is only few lakhs. Can the expenditure exceed the exempt income. This ITA No1080 & 1081 and 1193 & 1194 /Ahd/2018 18 situation has been answered by the Hon’ble Gujarat High Court in the case of Corretech Energy P.Ltd., 372 ITR 97 by propounding that if there is no tax free income, then there could not be any expenditure. This view was expressed by the Hon’ble Delhi High Court in the case of Cheminvest (supra) while reversing the conclusion of the Special Bench of the Tribunal. Therefore, looking into the facts of the case from all these angles, we are of the view that ends…

M/S. Zaveri & Co. Pvt. Ltd., Ahmedabad vs. The Deputy Commissioner of Income Tax, Circle-4(1)(2), Ahmedabad

In the result, both the appeals of the Revenue are dismissed

ITA 1081/AHD/2018[2013-14]Status: DisposedITAT Ahmedabad12 Mar 2020AY 2013-14

Bench: Shri Rajpal Yadav, Vice- & Shri Waseem Ahmed

For Appellant: Shri Surendra kumar, CIT-DR and
Section 10ASection 143(2)Section 143(3)Section 2Section 263

…ould be of 100 crores, but exempt income is only few lakhs. Can the expenditure exceed the exempt income. This ITA No1080 & 1081 and 1193 & 1194 /Ahd/2018 18 situation has been answered by the Hon’ble Gujarat High Court in the case of Corretech Energy P.Ltd., 372 ITR 97 by propounding that if there is no tax free income, then there could not be any expenditure. This view was expressed by the Hon’ble Delhi High Court in the case of Cheminvest (supra) while reversing the conclusion of the Special Bench of the Tribunal. Therefore, looking into the facts of the case from all these angles, we are of the view that ends…

M/S Global Tech Park Private Limited, Bangalore vs. Assistant Commissioner of Income Tax Circle-3(1)(2), Bangalore

In the result ITA No.2287/BANG/2018 is partly allowed

ITA 2287/BANG/2018[2014-15]Status: DisposedITAT Bangalore06 Mar 2020AY 2014-15

Bench: Shri N.V. Vasudevan & Shri Pradip Kumar Kedia

For Appellant: Shri Hariprasad Nayak, CAFor Respondent: Smt R. Premi, JCIT(DR)(ITAT), Bangalore
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER ITA Nos. 2286 & 2287/Bang/2018 Assessment years: 2015-16 & 2014-15 M/s Global Tech Park Pvt. Ltd. Vs. The Assistant Commissioner No.11, Ground Floor, of Income Tax, Divyashree Chambers, Circle - 3(1)(2) B Wing, O Shaughnessy Road, Bangalore. Near Hockey Stadium, Langford Town, Langford Gardens, Bengaluru – 560 025. PAN: AABCG 5707C APPELLANT RESPONDENT Appellant by : Shri Hariprasad Nayak, CA Respondent by : Smt R. Premi, JCIT(DR)(ITAT), Bangalore. Date of hearing…

M/S Global Tech Park Private Limited, Bangalore vs. Assistant Commissioner of Income Tax Circle-3(1)(2), Bangalore

In the result ITA No.2287/BANG/2018 is partly allowed

ITA 2286/BANG/2018[2015-16]Status: DisposedITAT Bangalore06 Mar 2020AY 2015-16

Bench: Shri N.V. Vasudevan & Shri Pradip Kumar Kedia

For Appellant: Shri Hariprasad Nayak, CAFor Respondent: Smt R. Premi, JCIT(DR)(ITAT), Bangalore
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER ITA Nos. 2286 & 2287/Bang/2018 Assessment years: 2015-16 & 2014-15 M/s Global Tech Park Pvt. Ltd. Vs. The Assistant Commissioner No.11, Ground Floor, of Income Tax, Divyashree Chambers, Circle - 3(1)(2) B Wing, O Shaughnessy Road, Bangalore. Near Hockey Stadium, Langford Town, Langford Gardens, Bengaluru – 560 025. PAN: AABCG 5707C APPELLANT RESPONDENT Appellant by : Shri Hariprasad Nayak, CA Respondent by : Smt R. Premi, JCIT(DR)(ITAT), Bangalore. Date of hearing…

DCIT, New Delhi vs. M/S. Innus Infrastructure Pvt. Ltd., New Delhi

In the result, the appeal of the revenue is dismissed

ITA 1516/DEL/2017[2012-13]Status: DisposedITAT Delhi06 Mar 2020AY 2012-13

Bench: Smt. Diva Singhdr. B. R. R. Kumarita No. 1516/Del/2017 : Asstt. Year : 2012-13 Dcit, Vs M/S Innus Infrastructure Pvt. Ltd., Circle-11(1), M-62 & 63, First Floor, Connaught New Delhi Palace, New Delhi (Appellantt (Respondent) Pan No. Aacci1776N Assessee By : Ms. Neha Gupta, Ca Revenue By : Sh. S. N. Meena, Sr. Dr Date Of Hearing: 03.03.2020 Date Of Pronouncement: 06.03.2020

For Appellant: Ms. Neha Gupta, CAFor Respondent: Sh. S. N. Meena, Sr. DR
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’, NEW DELHI Before Smt. Diva Singh, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 1516/Del/2017 : Asstt. Year : 2012-13 DCIT, Vs M/s Innus Infrastructure Pvt. Ltd., Circle-11(1), M-62 & 63, First Floor, Connaught New Delhi Palace, New Delhi (APPELLANTT (RESPONDENT) PAN No. AACCI1776N Assessee by : Ms. Neha Gupta, CA Revenue by : Sh. S. N. Meena, Sr. DR Date of Hearing: 03.03.2020 Date of Pronouncement: 06.03.2020 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeal has been filed by the revenue against the orders of the ld. CIT…

DCIT, Faridabad vs. M/S. Lakhani India Ltd., Faridabad

In the result, the appeal filed by the revenue is allowed in part for statistical purpose

ITA 1454/DEL/2016[2011-12]Status: DisposedITAT Delhi05 Mar 2020AY 2011-12

Bench: Shri H. S. Sidhu & Shri N. K. Billaiyaassessment Year: 2011-12

Section 14ASection 14A(3)Section 36

…assessee and against the revenue by the decision of Hon’ble Delhi High Court in the case of Cheminvest Limited in ITA No. 749/2014 order dated 02.09.2015 and also by the decision of the Hon’ble Gujarat High Court in the case of Cortech Energy Private Limited 372 ITR 97. Respectfully following the decision of the Hon’ble High Courts (supra) we decline to interfere with the findings of the CIT(A). Ground No.1 is accordingly dismissed. 8. Ground No.2 relates to the deletion of the disallowance of Rs.2782055/-. 9. While scrutinizing the balance sheet the AO noticed that the assessee has shown advance of Rs.23183794/…

The Dy. Commissioner of Income Tax, Circle-1(1)(1), Ahmedabad vs. Adani Wilmar Ltd., Ahmedabad

In the result, both appeal of the Revenue and the CO of the assessee, are dismissed

ITA 1947/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad04 Mar 2020AY 2013-14

Bench: Shri Rajpal Yadav, Hon’Ble Vice- & Shri T.S. Kapoor Hon’Ble

For Appellant: Shri M.S.A. Khan, CIT-DRFor Respondent: Shri Biren Shah, AR
Section 143(1)Section 143(2)Section 14A

…ts of the case, and also considered earlier claim of the assessee for the Asstt.Year 2011-12, whereby he concurred with the decision of his predecessor in restricting 5 disallowance to the extent of exempt income. In the case of CIT Vs. Corrtech Energy Ltd., 372 ITR 97 (Guj) Hon’ble Gujarat High Court has held that in the absence of any exempt income being claimed by the assessee provisions of section 14A r.w.r 8D could not be invoked. The rationale behind this judgment is that the amount of disallowance u/s 14A should not exceed the exempt income. The ld.AO was not justified in invoking provisions of section 14…