How many judgments cite CIT v. Corrtech Energy (P.) Ltd.?

579 judgments on BharatTax cite CIT v. Corrtech Energy (P.) Ltd. (223 Taxmann 130), spanning 2014 to 2026.

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

It is most often cited in judgments turning on Section 14A, Section 143(3), Section 1961, Section 8D, Section 115JB, Section 143(2).

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 14A Section 143(3)Section 1961 Section 8D Section 115JB Section 143(2)Section 37(1)Section 250

Issues it is cited on

disallowance under section 14a disallowance u/s 14a section 14a section 36(1)(iii)section 115jb section 36(1)section 37 section 36 section 10 previous year scrutiny assessment assistant commissioner

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

M/S. Eveready Industries India Ltd., Kolkata vs. Pr.CIT-4, Kolkata

In the result, the appeal of the assessee stands allowed

ITA 805/KOL/2019[2014-15]Status: DisposedITAT Kolkata13 Dec 2019AY 2014-15

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 143(3)Section 14ASection 263

…1 Eveready Industries India Ltd, AY- 2014-15 आयकर अपील"य अधीकरण, "यायपीठ – “A” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA (सम") "ी ऐ. ट". वक", "यायीक सद"य एवं डॉ. अजु"न लाल सैनी, लेखा सद"य) [Before Shri A. T. Varkey, JM & Dr. A. L. Saini, AM] ITA No.805 /Kol/2019 Assessment Year: 2014-15 Eveready Industries India Ltd. Vs. Principal Commissioner of Income-tax, (PAN: AAACE5778N) Kolkat-4, Kolkata. Appellant Respondent Date of Hearing 22.10.2019 Date of Pronouncement 13.12.2019 For the Appellant Shri Dilip S. Damle, FCA For the Respondent Dr. P. K. Srihari, CIT, DR ORDER Per Shri A.T.Va…

DCIT, Circle- 7(1), New Delhi vs. Dlf Brands Ltd., New Delhi

In the result, both the appeals of the revenue are dismissed and Cross Objection of the assessee is allowed

ITA 4152/DEL/2017[2012-13]Status: DisposedITAT Delhi13 Dec 2019AY 2012-13

Bench: Sh. H. S. Sidhudr. B. R. R. Kumarita No. 4151/Del/2017 : Asstt. Year : 2011-12 Ita No. 4152/Del/2017 : Asstt. Year : 2012-13 Deputy Commissioner Of Income Vs M/S Dlf Brands Ltd., Tax, Circle-7(1), 1-E, Naaz Cinema Complex, New Delhi Jhandewalan Extension, New Delhi-55 (Appellant) (Respondent) Pan No. Aafca7971E Co No. 196/Del/2017 (In Ita No. 4151/Del/2017 : Asstt. Year : 2011-12) M/S Dlf Brands Ltd., Vs Deputy Commissioner Of Income 1-E, Naaz Cinema Complex, Tax, Circle-7(1), Jhandewalan Extension, New Delhi New Delhi-55 (Appellant) (Respondent) Pan No. Aafca7971E Assessee By : Sh. R. S. Singhvi, Ca Revenue By : Ms. Ashima Neb, Sr. Dr Date Of Hearing: 10.12.2019 Date Of Pronouncement: 13.12.2019

For Appellant: Sh. R. S. Singhvi, CAFor Respondent: Ms. Ashima Neb, Sr. DR

Section 14ASection 36(1)(iii)

…her exempt income during the year. Hence, relying on the following judgments, " PCIT Vs IL&FS Energy Development Company Ltd. (Delhi High Court) " Cheminvest Ltd. v. Commissioner of Income Tax (2015) 378 ITR 33 (Del), " CIT v. Corrtech Energy Pvt. Ltd. [2015] 372 ITR 97 (Guj) ITA Nos. 4151 & 4152/Del/2017 5 CO No. 196/Del/2017 DLF Brands Ltd. 10. We hold that the disallowance on account of Section 14A in the absence of earning of any exempt income is unwarranted. Accordingly, the order of the ld. CIT (A) is hereby confirmed. 11. Regarding the CO No. 196/Del/2017 and ground no. 1 of revenue appeal in ITA No. 4…

DCIT, Circle- 7(1), New Delhi vs. Dlf Brands Ltd., New Delhi

In the result, both the appeals of the revenue are dismissed and Cross Objection of the assessee is allowed

ITA 4151/DEL/2017[2011-12]Status: DisposedITAT Delhi13 Dec 2019AY 2011-12

For Appellant: Sh. R. S. Singhvi, CAFor Respondent: Ms. Ashima Neb, Sr. DR

Section 14ASection 36(1)(iii)

M/S. Religare Securities Ltd., New Delhi vs. ACIT, New Delhi

The appeal of the assessee stands allowed in terms of our directions contained in the preceding

ITA 2282/DEL/2013[2008-09]Status: DisposedITAT Delhi13 Dec 2019AY 2008-09

Bench: Shri N.K. Billaiya & Shri Sudhanshu Srivastavaasstt. Year: 2008-09

For Appellant: Shri Rohit Jain, AdvocateFor Respondent: Smt. Sulekha Verma, CIT(DR)

Section 143(1)Section 14ASection 28Section 36Section 36(1)(ii)Section 37(1)

…d CIT Vs. Winsome Textile Industries Limited, [2009] 319 ITR 204 to hold that Section 14A cannot be invoked when no exempt income was earned. The second decision is of the Gujarat High Court in Commissioner of Income Tax-I Vs. 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, Vs. M/s. Shivam Motors (P) 46 M/s. Religare Securities Ltd. vs ACIT Ltd. decided on 05.05.2014. In the said decision it has been held: "As regards the. second question, Section 14A of the Act provides that f…

Smt. Kavita Dipesh Shah, Surat vs. The Pr. CIT-2, Surat

In the result, the appeal of the assessee is allowed

ITA 219/SRT/2019[2014-15]Status: DisposedITAT Surat10 Dec 2019AY 2014-15

Bench: Shri Amarjit Singh & Shri O.P.Meenaआ.अ.सं./I.T.A No.219/Srt/2019 "नधा"रणवष"/Assessment Year: 2014-15 Shri Kavita Dipesh Shah, Vs. Principal Commissioner Of 1, Vishal House, Next To Gautam Income-Tax- 2, Surat Market, Kamela Darwaja, Ring Road, Surat. [Pan: Anhps 4998 R] अपीलाथ" / Appellant ""यथ"/Respondent "नधा"रतीक"ओरसे /Assessee By Shri Rasesh Shah, Ca राज"वक"ओरसे /Revenue By Shri O.P. Singh, Cit(D.R.)

Section 143Section 143(3)Section 14ASection 263Section 57Section 8D

…Kavita Dipesh Shah v. Pr. CIT-2 Surat /ITA No.219/SRT/2019 for A.Y. 2014-15 Page 1 of 16 आयकर अपील"य अ"धकरण, सुरत "यायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE SHRI AMARJIT SINGH, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER आ.अ.सं./I.T.A No.219/SRT/2019 "नधा"रणवष"/Assessment Year: 2014-15 Shri Kavita Dipesh Shah, Vs. Principal Commissioner of 1, Vishal House, Next to Gautam Income-Tax- 2, Surat Market, Kamela Darwaja, Ring Road, Surat. [PAN: ANHPS 4998 R] अपीलाथ" / Appellant ""यथ"/Respondent "नधा"रतीक"ओरसे /Assessee by Shri Rasesh Shah, CA राज"वक"ओरसे /Revenue by Shri O.P…

Shri Dipesh L. Shah, Surat vs. Pr. CIT-2, Surat

In the result, the appeal of the assessee is allowed

ITA 218/SRT/2019[2014-15]Status: DisposedITAT Surat10 Dec 2019AY 2014-15

Bench: Shri Amarjit Singh & Shri O.P.Meenaआ.अ.सं./I.T.A No.218/Srt/2019 "नधा"रणवष"/Assessment Year: 2014-15 Shri Dipesh L Shah, Vs. Principal Commissioner Of 1, Vishal House, Next To Gautam Income-Tax- 2, Surat Market, Kamela Darwaja, Ring Road Surat [Pan: Afsps 3839J] अपीलाथ" / Appellant ""यथ"/Respondent "नधा"रतीक"ओरसे /Assessee By Shri Rasesh Shah, Ca राज"वक"ओरसे /Revenue By Shri Prasenjit Singh, Cit(D.R.)

Section 143Section 143(3)Section 14ASection 263Section 57Section 8D

…Dipesh L Shah v. Pr. CIT-2 Surat /ITA No.218/SRT/2019 for A.Y. 2014-15 Page 1 of 15 आयकरअपील"यअ"धकरण,सुरत"यायपीठ,सुरत IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE SHRI AMARJIT SINGH, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER आ.अ.सं./I.T.A No.218/SRT/2019 "नधा"रणवष"/Assessment Year: 2014-15 Shri Dipesh L Shah, Vs. Principal Commissioner of 1, Vishal House, Next To Gautam Income-Tax- 2, Surat Market, Kamela Darwaja, Ring Road Surat [PAN: AFSPS 3839J] अपीलाथ" / Appellant ""यथ"/Respondent "नधा"रतीक"ओरसे /Assessee by Shri Rasesh Shah, CA राज"वक"ओरसे /Revenue by Shri Prasenjit Singh, CIT(…

ACIT, New Delhi vs. M/S. International Hospital Ltd., New Delhi

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

ITA 1359/DEL/2017[2011-12]Status: DisposedITAT Delhi10 Dec 2019AY 2011-12

Bench: Shri N.K. Billaiya & Shri Kuldip Singh[A.Y 2011-12]

For Appellant: Shri R.M.Mehta, CAFor Respondent: Ms. Sushma Singh, Sr. DR

Section 14A

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘C’ BENCH, NEW DELHI BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER, AND SHRI KULDIP SINGH, JUDICIAL MEMBER [A.Y 2011-12] The A.C.I.T Vs. M/s International Hospital Ltd Circle 12(2) C/o Escorts Heart Institute & New Delhi Research Centre, Okhla Road New Delhi PAN: AAACI 9712 A (Applicant) (Respondent) Assessee By : Shri R.M.Mehta, CA Department By : Ms. Sushma Singh, Sr. DR Date of Hearing : 09.12.2019 Date of Pronouncement : 10.12.2019 ORDER PER N.K. BILLAIYA, ACCOUNTANT MEMBER, This appeal by the Revenue is preferred against the order of the Commissione…

ACIT-6(2)(2), Mumbai vs. M/S.Essel Utilities Distribution Co. Ltd, Mumbai

In the result, appeal of the revenue is dismissed

ITA 4707/MUM/2018[2014-15]Status: DisposedITAT Mumbai04 Dec 2019AY 2014-15

Bench: Shri C.N. Prasad, Hon'Ble & Shri Manoj Kumar Aggarwal, Hon'Blem/S. Essel Utilities Distribution Co. Ltd., Asst. Commissioner Of Income-Tax V. 135 Continental Building Circle – 6(2)(2) Room No. 504, 5Th Floor Dr. Annie Besant Road Worli, Mumbai – 400 018 Aayakar Bhavan, M.K. Road Mumbai – 400 020 Pan: Aadce1449D (Appellant) (Respondent) Assessee By : Shri Amit Amlani Department By : Shri Maurya Pratap

For Appellant: Shri Amit AmlaniFor Respondent: Shri Maurya Pratap

Section 115JSection 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, HON'BLE ACCOUNTANT MEMBER M/s. Essel Utilities Distribution Co. Ltd., Asst. Commissioner of Income-tax v. 135 Continental Building Circle – 6(2)(2) Room No. 504, 5th Floor Dr. Annie Besant Road Worli, Mumbai – 400 018 Aayakar Bhavan, M.K. Road Mumbai – 400 020 PAN: AADCE1449D (Appellant) (Respondent) Assessee by : Shri Amit Amlani Department by : Shri Maurya Pratap Date of Hearing : 04.12.2019 Date of Pronouncement : 04.12.2019 O R D E R PER C.N. PRASAD (JM) 1. This appea…

M/S Assam Bengal Carriers, Kolkata vs. ACIT, Cir-40, Kolkata

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

ITA 618/KOL/2019[2015-16]Status: DisposedITAT Kolkata22 Nov 2019AY 2015-16

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.618/Kol/2019 ("नधा"रणवष" / Assessment Year: 2015-16)

For Appellant: Shri H.V. Bhardwaj, FCAFor Respondent: Smt. Ranu Biswas, Addl. CIT

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

…y the assessee. We note that in the following judgments of various Hon’ble High Courts, it has been held that disallowance u/s 14A read with Rule 8D should not exceed the exempt income received by the assessee. i) CIT vs. Cortech Energy Pvt. Ltd. reported in 325 ITR 97 (Guj) ii) CIT vs. Halsim India Pvt. Ltd. reported in 111 DTR 158 (Del) iii) CIT vs. Shiva Motors Pvt. Ltd. reported in 111 DTR 153 (All) Respectfully following the judgments of the various High Courts on the issue under consideration, we direct the Assessing Officer to restrict the disallowance u/s 14A to the extent of the exempted income. 9.…

Jt. CIT (OSD), Circle- 7(2)(1), Mumbai vs. Mahindra Cie Automotive Ltd., Mumbai

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

ITA 3121/MUM/2018[2014-15]Status: DisposedITAT Mumbai21 Nov 2019AY 2014-15

Bench: Shri Rajesh Kumar & Shri Amarjit Singhआयकर अपील सं/ I.Ta No.3121/Mum/2018 (िनधा"रण िनधा"रण वष" वष" / / / / Assessment Year:2014-15 िनधा"रण िनधा"रण वष" वष"

For Appellant: Shri Rahul Raman CIT DRFor Respondent: Shri H P Mahajani

Section 14ASection 36(1)(iii)

…ng the year. Reliance in this regard is placed on the following decisions:- Special Bench ITAT(Delhi) decision in case of ACIT Vs.Vireet investment (P) Ltd 188 TTJ(Delhi)(SB) CIT Vs.Holcim India (P) Ltd (2014) 272 CTR (Del.) 282 CIT vs. Corrtech Energy P Ltd 223 Taxmann 130(Guj) Hon'ble’Allahabad decision in ITA No.88 of 2014 in thecase of CIT Vs.Shivam Motors P Ltd ITAT Chennai decision in the case of ACIT Vs.Bhaskaran in ITA No.1717/Mds/2013 for A.Y. 2009-10. Sarabhai Holdings (P) Ltd – ITA No.2328/AHD/2012 Thus, disallowance u/s.14A of the IT Act can only be made out of investment in debt oriented mutual fund…

DCIT Cen Cir 8(3), Mumbai vs. Jsw Energy Ltd, Mumbai

The appeal stands partly allowed in terms of our above order

ITA 2452/MUM/2017[2011-12]Status: DisposedITAT Mumbai07 Nov 2019AY 2011-12

Bench: Hon’Ble Shri Pawan Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: S/Shri Rishabh Shah & Rakesh Joshi- Ld. ARsFor Respondent: Shri Akhtar H.Ansari- Ld.DR

Section 115JSection 14ASection 92C

…& Haryana High Court 2015 4 ITR-OL 246 6. CIT Vs Hero Cycles Ltd Hon’ble Punjab & Haryana High Court 323 ITR 518 7. CIT Vs. Winsome Textiles Ind. Ltd. Hon’ble Punjab & Haryana High Court 319 ITR 204 8. CIT Vs Corrtech Energy Pvt Ltd Hon’ble Gujarat High Court 223 Taxmann.com 130 The revenue is unable to bring on record any contrary judgment. Further, Tribunal in assessee’s own case for AY 2008-09 vide ITA No. 1334/Mum/2015 order dated 02/06/2017 has deleted the additional disallowance as made by Ld. AO and accepted the suo-moto disallowance offered by the assessee. Similar is the view of the Tribunal for AY 2010-…

Infolink Solutions P.Ltd, Mumbai vs. DCIT Cen Cir 09, Mumbai

In the result, appeal filed by the assessee for assessment year 2009-

ITA 572/MUM/2016[2009-10]Status: DisposedITAT Mumbai29 Oct 2019AY 2009-10

Bench: Shri S. Rifaur Rahman (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2009-10 Infolink Solutions Pvt. Ltd., The Deputy Commissioner Of 45/2225, 2Nd Floor, Income Tax, Central Circle-09, Samadhan Chs Ltd. Mumbai Near Mhada Office, Vs. Gandi Nagar, Bandra (East), Mumbai - 400051 Pan: Aaaci9120N (Appellant) (Respondent) Assessee By : Manish Shah/Ms. Miyanta Mehta (Ar) Revenue By : Shri Awungshi Girison (Dr) Date Of Hearing: 09/09/2019 Date Of Pronouncement: 29/10/2019

For Appellant: Manish Shah/Ms. Miyanta Mehta (AR)For Respondent: Shri Awungshi Girison (DR)

Section 132Section 143Section 143(3)Section 148Section 14ASection 153C

…and CIT v. Winsome Textile Industries Limited, [2009] 319 ITR 204 to hold that Section 14A cannot be invoked when no exempt income was earned. 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 said 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…

The Dy. Commissioner of Income Tax, Circle-1(1)(1), Ahmedabad vs. M/S. Asian Granito India Ltd., Ahmedabad

In the result, the appeal of the Revenue is dismissed

ITA 2451/AHD/2016[2013-14]Status: DisposedITAT Ahmedabad23 Oct 2019AY 2013-14

For Appellant: Shri Ankit Talsania, A.RFor Respondent: Shri O.P. Sharma, C.I.T.DR

Section 10(34)Section 115JSection 14A

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’C’’ BENCH, AHMEDABAD BEFORE, SHRI WASEEM AHMED, ACCOUNTANT MEMBER And Ms. MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./ITA No.1517/AHD/2016 "नधा"रण वष"/Asstt. Year: 2012-13 & आयकर अपील सं./ITA No. 2451/AHD/2016 "नधा"रण वष"/Asstt. Year: 2013-14 D.C.I.T. Asian Grantio India Ltd. Cir.1(1)(1), Vs. 22-Dev Arc, Ahmedabad Opp. Iskon Temple, S.G. Highway, Ahmedabad PAN: AAFCA2340H (Applicant) (Respondent) Revenue by : Shri O.P. Sharma, C.I.T.DR Assessee by : Shri Ankit Talsania, A.R सुनवाई क" तार"ख/Date of Hearing : 01/08/2019 घोषणा क" तार"ख /…

The Dy. Commissioner of Income Tax, Circle-1(1)(1), Ahmedabad vs. M/S. Asian Granito India Ltd., Ahmedabad

In the result, the appeal of the Revenue is dismissed

ITA 1517/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad23 Oct 2019AY 2012-13

For Appellant: Shri Ankit Talsania, A.RFor Respondent: Shri O.P. Sharma, C.I.T.DR

Section 10(34)Section 115JSection 14A

The DCIT, Circle-1(1)(1), Ahmedabad vs. Adani Logistics Ltd., Ahmedabad

ITA 57/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad22 Oct 2019AY 2014-15

Bench: Shri Waseem Ahmed & Smt. Madhumita Roy

For Appellant: Shri Biren Shah, AR

Section 115JSection 143(3)Section 14ASection 2Section 3

…29/Ahd/2019 [DCIT vs. Adani Logistics Ltd.] A.Y. 2014-15 - 3 - for A.Y. 2013-14 the relevant portion whereof is reproduced hereunder below:- “3. At the very outset, the ld. counsel for the assessee submitted that 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. It is pertinent to observe that expenses relatable to earning of exempt income deserve to be disallowed under section 14A of the Income Tax Act. In case the assessee failed to pin…

The Dy. CIT., Circle-2(1)(1), Ahmedabad vs. Gujarat State Financial Corporation, Gandhinagar

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

ITA 1779/AHD/2018[2015-16]Status: DisposedITAT Ahmedabad22 Oct 2019AY 2015-16

Bench: Shri Mahavir Prasad & Shri Amarjit Singh)

For Appellant: Shri Surendra Kumar CIT, D.RFor Respondent: Shri P.F. Jian, A.R

Section 106Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH (BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER) ITA. No: 1779/AHD/2018 (Assessment Year: 2015-16) The Deputy Commissioner V/S Gujarat State Financial of Income Tax, Circle- Corporation, Block No. 10, 2(1)(1), Ahmedabad Sector-11, Udhyog Bhavan, Gandhinagar (Appellant) (Respondent) PAN: AABCG2924M Appellant by : Shri Surendra Kumar CIT, D.R. & Mudit Nagpal, Sr. D.R. Respondent by : Shri P.F. Jian, A.R. (आदेश)/ORDER Date of hearing : 18 -09-2019 Date of Pronouncement : 22 -10-2019 PER MAHAVIR PRASAD, JUD…

Banpal Oil Chem Pvt.Ltd., Palanpur vs. The ACIT, B.K.Circle, Palanpur

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

ITA 1939/AHD/2014[2009-10]Status: DisposedITAT Ahmedabad21 Oct 2019AY 2009-10

For Appellant: Shri Tushar Hemani &For Respondent: Shri Mudit Nagpal, Sr. D.R

Section 143(3)Section 14ASection 37(1)Section 80I

…rd both the sides and noticed that it is undisputed fact that assessee has not earned any exempt income during the year under consideration, therefore, after following the decision of Hon’ble Gujarat High Court in the case of CIT vs. Corrtech Energy Pvt. Ltd. 372 ITR 97 we consider that no disallowance u/s. 14A is to be made. Therefore, the appeal of the assessee on this issue is allowed. Ground No. 3 (Confirming disallowance of Rs. 15,88,600/- u/s. 37 of the act) 8. During the course of assessment, the assessing officer made disallowance of Rs. 15,88,600/- on the ground that sale tax penalty was not allowable a…

Shri Harshad Jaswantlal Soni, Ahmedabad vs. The Addl.CIT., A'Bad Range-2, Ahmedabad

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

ITA 2885/AHD/2011[2008-09]Status: DisposedITAT Ahmedabad01 Oct 2019AY 2008-09

For Appellant: Shri Mehul K. Patel, A.RFor Respondent: Shri Mudit Nagpal, Sr. D.R

Section 143(2)Section 143(3)Section 145ASection 14A

…ad Jashwantlal Soni vs. Addl. CIT 10. We have heard the rival contention. During the course of appellate proceedings, the ld. counsel has placed reliance on the decision of Hon’ble Jurisdictional High Court of Gujarat in the case of Corrtech Energy Pvt. Ltd. 372 ITR 97 wherein it is held if no exempt income is earned then no disallowance can be made u/s. 14A of the act. Respectfully following the decision of Hon’ble Gujarat High Court, we consider that the decision of ld. CIT(A) in sustaining the addition in respect of fact that no exempt income was earned is not justified , therefore, the appeal of the assessee…

ACIT, Central Circle-2(1), Kolkata vs. M/S Amrit Feeds Ltd., Kolkata

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

ITA 2306/KOL/2016[2013-14]Status: DisposedITAT Kolkata01 Oct 2019AY 2013-14

For Appellant: Dr. Abani .K. Nayak, CIT-DRFor Respondent: Shri Akkal Dudhwewala, FCA

Section 80Section 80I

…I.T.A No.2306/Kol/2016 M/s Amrit Feeds Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA Before: Shri P. M. Jagtap, Vice President and Shri S.S. Viswanethra Ravi, Judicial Member I.T.A No.2306/Kol/2016 (Assessment Year: 2013-14) ACIT, CC-2(1), Kolkata Appellant Vs M/s Amrit Feeds Ltd. Respondent [PAN:AACCA5571D] For the Appellant : Dr. Abani .K. Nayak, CIT-DR For the Respondent : Shri Akkal Dudhwewala, FCA Date of hearing : 17.07.2019 Date of pronouncement : 01.10.2019 ORDER Shri S.S. Viswanethra Ravi, JM: This appeal by the Revenue against the order dated 27.09.2016 passed by the Commissioner of…

The Assistant Commissioner of Income Tax, Circle-3(1), Vijayawada vs. Kapil Infra Avenues Private Limited, Vijayawada

In the result, appeal of the revenue is dismissed

ITA 253/VIZ/2019[2015-16]Status: DisposedITAT Visakhapatnam25 Sept 2019AY 2015-16

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.253/Viz/2019 (ननधधारण वर्ा/Assessment Year : 2015-16) Asst. Commissioner Of Vs. M/S Kapil Infra Avenues Income Tax Pvt. Ltd. Circle-3(1) 40-14-3/1 Vijayawada Chandramouli Puram Near Benz Circle Vijayawada [Pan : Aadck4944P] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Smt.Suman Malik, Dr प्रत्यधथी की ओर से / Respondent By : None सुनवधई की तधरीख / Date Of Hearing : 23.09.2019 घोर्णध की तधरीख/Date Of Pronouncement : 25.09.2019 आदेश /O R D E R

For Appellant: Smt.Suman Malik, DRFor Respondent: None

Section 143(3)Section 14A

…आयकर अपीलीय अधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगाा राि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर धसंह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.253/Viz/2019 (ननधधारण वर्ा/Assessment Year : 2015-16) Asst. Commissioner of Vs. M/s Kapil Infra Avenues Income Tax Pvt. Ltd. Circle-3(1) 40-14-3/1 Vijayawada Chandramouli Puram Near Benz Circle Vijayawada [PAN : AADCK4944P] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant by : Smt.…