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 366,339 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 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.

Sri.Ratan Babulal Lath, Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

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

ITA 335/BANG/2017[2009-10]Status: DisposedITAT Bangalore10 May 2019AY 2009-10

Bench: Shri N.V. Vasudevan & Shri Jason P. Boaz

For Appellant: Shri G. Sitaram, CAFor Respondent: Shri Pradeep Kumar, CIT(DR)(ITAT), Bengaluru

Section 143(3)Section 28Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI JASON P. BOAZ, ACCOUNTANT MEMBER ITA Nos.333 to 339/Bang/2017 Assessment years : 2007-08 to 2013-14 Golflinks Software Park (P) Ltd., Vs. The Deputy Commissioner of 1st Floor, Embassy Point, Income Tax, 150, Infantry Road, Circle 11(3), Bangalore – 560 001. Bangalore PAN: AABCG 7106K APPELLANT RESPONDENT IT(TP)A No.384/Bang/2017 Assessment year : 2013-14 The Assistant Commissioner of Vs. Golflinks Software Park (P) Ltd., Income Tax, Circle 3(1)(2), Bangalore – 560 001. Bangalore. PAN: AABCG 7106K AP…

M/S.Golflinks Software Park (P) Ltd., Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

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

ITA 334/BANG/2017[2008-09]Status: DisposedITAT Bangalore10 May 2019AY 2008-09

Bench: Shri N.V. Vasudevan & Shri Jason P. Boaz

For Appellant: Shri G. Sitaram, CAFor Respondent: Shri Pradeep Kumar, CIT(DR)(ITAT), Bengaluru

Section 143(3)Section 28Section 36(1)(iii)

M/S.Golflinks Software Park (P) Ltd., Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

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

ITA 333/BANG/2017[2007-2008]Status: DisposedITAT Bangalore10 May 2019AY 2007-2008

Bench: Shri N.V. Vasudevan & Shri Jason P. Boaz

For Appellant: Shri G. Sitaram, CAFor Respondent: Shri Pradeep Kumar, CIT(DR)(ITAT), Bengaluru

Section 143(3)Section 28Section 36(1)(iii)

DCIT, Sangrur vs. M/S Lotus Processors Pvt. Ltd., Barnala

In the result, the appeal of the Revenue is hereby dismissed

ITA 913/CHANDI/2018[2012-13]Status: DisposedITAT Chandigarh07 May 2019AY 2012-13

Bench: Shri N.K. Saini & Shri Sanjay Gargassessment Year: 2012-13

For Appellant: Sh. Rajesh Kumar, Addl. CITFor Respondent: Sh. Ashwani Kumar, CA

Section 14ASection 36Section 36(1)(iii)

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘A’ CHANDIGARH BEFORE SHRI N.K. SAINI, VICE PRESIDENT AND SHRI SANJAY GARG, JUDICIAL MEMBER Assessment Year: 2012-13 DCIT, Circle, Vs M/s Lotus Processors Pvt. Ltd., Sangrur B-XIII-1689, Lakhi Colony, Barnala. PAN AAKCS8706J (Appellant) (Respondent) Appellant By : Sh. Rajesh Kumar, Addl. CIT Respondent By : Sh. Ashwani Kumar, CA Date of hearing : 24/04/2019 Date of Pronouncement : 13/05/2019 ORDER PER SANJAY GARG, JUDICIAL MEMBER: The present appeal has been preferred by the Revenue against the order dated 25.04.2018 of the Commissioner of the Income…

The Dy. CIT., Circle-1(1)(1), Ahmedabad vs. M/S. Astral Polytechnik Ltd., Ahmedabad

In the result, assessee’s CO is dismissed

ITA 2235/AHD/2016[2013-14]Status: DisposedITAT Ahmedabad06 May 2019AY 2013-14

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri Vinod Tanwani, Sr. D.RFor Respondent: Ms. Ira Kapoor, A.R

Section 143Section 143(2)Section 143(3)Section 14ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & Ms. MADHUMITA ROY, JUDICIAL MEMBER I.T.A. No.2235/Ahd/2016 (Assessment Year : 2013-14) DCIT, Vs. Astral Polytechnik Ltd., Circle – 1(1)(1), 207/1, Astral House, Ahmedabad. B/h Rajpath Club S. G. Highway, Ahmedabad – 380 059. And CO No. 160/Ahd/2016 (in ITA No.2235/Ahd/2016) (Assessment Year : 2013-14) Astral Polytechnik Ltd., Vs. DCIT, 207/1, Astral House, Circle – 1(1)(1), B/h Rajpath Club, Ahmedabad. S. G. Highway, Ahmedabad – 380 059. [PAN No. AABCA 2951 N] (Appellant) .. (Respondent) Appellant by : Sh…

The DCIT., Circle-1(1)(1), Ahmedabad vs. Amjay Medi-Max India Pvt.Ltd., Ahmedabad

In the result, revenue’s appeal is dismissed

ITA 2695/AHD/2017[2014-15]Status: DisposedITAT Ahmedabad30 Apr 2019AY 2014-15

Bench: Shri Pramod Kumar & Ms. Madhumita Roy

For Appellant: Shri Mudit Nagpal, Sr. D.RFor Respondent: Shri A. L. Thakkar, A.R

Section 143(1)Section 143(2)Section 143(3)Section 14ASection 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD BEFORE SHRI PRAMOD KUMAR, VICE PRESIDENT & Ms. MADHUMITA ROY, JUDICIAL MEMBER I.T.A. No.2695/Ahd/2017 (Assessment Year : 2014-15) DCIT, Vs. Amjay Medimax India Pvt. Ltd., Max House, 4th Floor Circle – 1(1)(1), Ahmedabad. Opp. Karnavati Hospital, Ellisbridge, Ahmedabad – 380 006. [PAN No. AABCA 8241 R] (Appellant) (Respondent) .. Appellant by : Shri Mudit Nagpal, Sr. D.R. Respondent by : Shri A. L. Thakkar, A.R. Date of Hearing 14.03.2019 Date of Pronouncement 30.04.2019 O R D E R PER Ms. MADHUMITA ROY - JM: The instant appeal filed by the re…

DCIT Cir 6(2)(1), Mumbai vs. City Centre Mall Nashik P.Ltd, Mumbai

In the result, appeals filed by the revenue are hereby ordered to be dismissed

ITA 745/MUM/2018[2013-14]Status: DisposedITAT Mumbai24 Apr 2019AY 2013-14

Bench: Shri Rajesh Kumar, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. Nos.745 & 746 /Mum/2018 (निर्धारण वर्ा / Assessment Years: 2013-14 & 2014-15) बिधम/ Acit Cir 6(2)(1) M/S. City Centre Mall Nashik Pvt. Ltd. 5Th R. No. 504, Floor, Vs. Room No.62, Plot No. 8-9, Aayakar Bhavan, M.K. Parekh Mahal, Lady Road, Mumbai-400020. Jamshedji Road, Sakharam Keer Marg, Mahim, Mumbai-400016. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaccc6422B (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Revenue By: Shri Abi Rama Kartikiyen Assessee By: Shri Rajendra Daga/ Abdul Gani सुनवाई की तारीख / Date Of Hearing: 06.03.2019 घोषणा की तारीख /Date Of Pronouncement: 24/04/019 आदेश / O R D E R Per Amarjit Singh, Jm: The Above Mentioned Appeals Have Been Filed By The Revenue Against The Order Dated 23.11.2017 Passed By The Commissioner Of Income Tax (Appeals)-12, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2013-14 & 2014-15. Ita. No.745/M/2018:- 2. The Revenue Has Filed The Present Appeal Against The Order Dated 23.11.2017 Passed By The Commissioner Of Income Tax (Appeals)-12

For Appellant: Shri Rajendra Daga/ Abdul GaniFor Respondent: Shri Abi Rama Kartikiyen

Section 2Section 24Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI RAJESH KUMAR, AM AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. Nos.745 & 746 /Mum/2018 (निर्धारण वर्ा / Assessment Years: 2013-14 & 2014-15) बिधम/ ACIT CIR 6(2)(1) M/s. City Centre Mall Nashik Pvt. Ltd. 5th R. No. 504, Floor, Vs. Room No.62, Plot No. 8-9, Aayakar Bhavan, M.K. Parekh Mahal, Lady Road, Mumbai-400020. Jamshedji Road, Sakharam Keer Marg, Mahim, Mumbai-400016. स्थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AACCC6422B (अपीलाथी /Appellant) (प्रत्यथी / Respondent) .. Revenue by: Shri Abi Rama Kartikiyen Assessee by: Shri Rajendra Daga/ Abdul…

DCIT 14(3)(2), Mumbai vs. Sundaram Multicap Ltd, Mumbai

In the result, the appeal of Revenue is dismissed and CO of assessee is allowed

ITA 6269/MUM/2017[2013-14]Status: DisposedITAT Mumbai15 Apr 2019AY 2013-14

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am

For Appellant: Shri Chaudhary Arun Kumar SinghFor Respondent: Shri Anuj Kisnadwala, AR

Section 10(34)Section 143(3)Section 14A

…आयकर अपीलीय अधिकरण “G” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI श्री महावीर स िंह, न्याययक दस्य एविं श्री राजेश कुमार लेखा दस्य के मक्ष । BEFORE SRI MAHAVIR SINGH, JM AND SRI RAJESH KUMAR, AM Aayakr ApIla saM./ ITA No. 6269/Mum/2017 (inaQa-arNa baYa- / Assessment Year 2013-14) The Asst. Commissioner of Sundaram Multipap Ltd., Income Tax, Cicle-14(3)(2), 903, Dev Plaza, Opp. Room No. 482(1), 4th Floor, Andheri, Fire Station, S.V. Vs. Aayakar Bhavan, M.K. Marg, Road, Andheri (W), New Marine Lines, Mumbai- Mumbai-400 058 400 020 .. (p`%yaqaaI- / Respondent) (ApIlaaqaI- / Appellant…

DCIT vs. M/S Kemwell Pvt. Ltd

In the result, this appeal of Revenue is dismissed

ITA 210/BANG/2014[2009-10]Status: DisposedITAT Bangalore12 Apr 2019AY 2009-10

Bench: Shri N.V. Vasudevan & Shri Jason P. Boaz

For Appellant: Shri B.R. Renuka Prasad, AdvocateFor Respondent: Shri R.N. Siddappaji, Addl.CIT

Section 143(3)Section 43ASection 43A(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI JASON P. BOAZ, ACCOUNTANT MEMBER ITA No. A.Y. Appellant Respondent M/s. Kemwell Pvt. Ltd., Asst. Commissioner of Kemwell House, Income Tax, 209/Bang/14 2009-10 11, Tumkur Road, Circle-11(5), BANGALORE BANGALORE [PAN: AAACK5854F] M/s. Kemwell Pvt. Ltd., Deputy Commissioner of Kemwell House, Income Tax, 210/Bang/14 2009-10 11, Tumkur Road, Circle-11(5), BANGALORE BANGALORE [PAN: AAACK5854F] Appellant by : Shri B.R. Renuka Prasad, Advocate Respondent by : Shri R.N. Siddappaji, Addl.CIT Date of hearing…

M/S Kemwell Pvt. Ltd vs. ACIT

In the result, this appeal of Revenue is dismissed

ITA 209/BANG/2014[2009-10]Status: DisposedITAT Bangalore12 Apr 2019AY 2009-10

Bench: Shri N.V. Vasudevan & Shri Jason P. Boaz

For Appellant: Shri B.R. Renuka Prasad, AdvocateFor Respondent: Shri R.N. Siddappaji, Addl.CIT

Section 143(3)Section 43ASection 43A(1)

Asst CIT 6(2)(2), Mumbai vs. Essar House Ltd, Mumbai

In the result, appeal of the Revenue is dismissed and the appeal of the assessee is allowed

ITA 6980/MUM/2016[2012-13]Status: DisposedITAT Mumbai04 Apr 2019AY 2012-13

Bench: Shri Mahavir Singh & Shri Rajesh Kumarassessment Year: 2012-13

For Appellant: Shri Anuj Kisnadwala, A.RFor Respondent: Shri R. Manjunatha Swamy, D.R

Section 14A

…015) dated 21.11.2017 (Bombay High Court) iii) M/s Redington India Ltd v. Addl. CIT (ITA No: 520 of 2016) dated 23.12.2016 iv) Cheminvest Ltd. v. CIT [281 CTR 447 (Del)] v) CIT v. Shivam Motors (P) Ltd. [272 CTR 277 (All)] vi) CIT v. Corrtech Energy (P) Ltd. [272 CTR 262 (Guj)] vii) CIT v. Lakhani Marketing Incl. [272 CTR 265 (P&H)] viii) CIT v. Holcim India (P) Ltd. (272 CTR 282 (Del)] ix) CIT v. Winsome Textile Industries Ltd. (319 ITR 204 P&H)” The Ld. A.R. prayed before the Bench that in view of the ratio laid down in the various decisions as stated above the ground raised by the Revenue may be dismissed by…

The Asstt. Commissioner of Income Tax, Circle-2(1)(2), Ahmedabad vs. M/S. Mas Financial Services Ltd., Ahmedabad

In the result, appeal of the Revenue is dismissed

ITA 585/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad29 Mar 2019AY 2013-14

Bench: Shri Pradip Kumar Kedia & Shri Mahavir Prasad

For Appellant: Shri Vinod Tanwani, Sr. DR

Section 14A

…oresaid action of the CIT(A). 5. We straightway notice that the assessee has reported tax free income by way of dividend to the extent of Rs.10,188/- only. In view of the decision of Hon’ble Gujarat High Court in the case of CIT vs. Corrtech Energy Pvt. Ltd. 372 ITR 97; DCIT vs. TGB Banquets Hotels Ltd. in Tax Appeal No. 470 of 2012 dated 21.06.2016 (Gujarat) and Joint Investment Pvt. Ltd. vs. CIT (2015) 372 ITR 694 (Delhi) the disallowance cannot exceed the exempt income. We also note that Hon’ble Gujarat High Court in the case of CIT vs. Vision Finstock ITA No. 585/Ahd/17 [ACIT vs. M/s. MAS Financial Services…

Ardor Structures Private Limited, Ahmedabad vs. The Deputy Commissioner of Income Tax, Circle-1(1)(1), Ahmedabad

In the result, appeal of the Revenue is dismissed

ITA 297/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad29 Mar 2019AY 2013-14

Bench: Shri Pramod Kumar & Ms. Madhumita Royardor Structures Pvt. Ltd., Vs. Dcit, Ardor House, Mondeal Circle – 1(1)(1), Business Park, Ahmedabad. B/S. Gurudwara, Thaltej, Ahmedabad-380059. [Pan No. Aahca 8674 N] (Appellant) .. (Respondent)

For Appellant: Shri Ankit Talsania, A.RFor Respondent: Shri Sewak, Sr. D.R

Section 10(34)Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, AHMEDABAD BEFORE SHRI PRAMOD KUMAR, VICE PRESIDENT & Ms. MADHUMITA ROY, JUDICIAL MEMBER Ardor Structures Pvt. Ltd., Vs. DCIT, Ardor House, Mondeal Circle – 1(1)(1), Business Park, Ahmedabad. B/S. Gurudwara, Thaltej, Ahmedabad-380059. [PAN No. AAHCA 8674 N] (Appellant) .. (Respondent) Appellant by : Shri Ankit Talsania, A.R. Respondent by : Shri Sewak, Sr. D.R. Date of Hearing 02.01.2019 Date of Pronouncement 29.03.2019 O R D E R PER Ms. MADHUMITA ROY - JM: The instant appeal filed by the assessee is against the order dated 28.11.2016 passed by the C…

Parth Parenteral Pvt. Ltd., Gandhinagar vs. The Income Tax Officer, Ward-4, Mehsana

Appeal is partly allowed

ITA 2719/AHD/2016[2013-14]Status: DisposedITAT Ahmedabad29 Mar 2019AY 2013-14

Bench: Shri Pramod Kumar & Ms Madhumita Royअपील सं./Ita No.2719/Ahd/2016 &"नधा"रण वष"/Asstt. Year:2013-2014

For Appellant: Shri A.C. Shah, A.R

Section 129Section 143(2)Section 143(3)Section 14ASection 2(24)(x)Section 36Section 36(1)Section 36(1)(va)Section 38

…when there is no exempt income available with the assessee disallowance u/s.14A r.w Rule 8D cannot be higher than the dividend income earned by the assessee while laying down the ratio the Jurisdictional High Court in the matter of Corretech Energy Pvt; Ltd., 372 ITR 97 (Guj.) further held that if there is no tax free income in the hands of the assessee, then no disallowance under section 14A r.w. rule 8D of Income Tax Rules ought to be made. A.Y.2013-2014 6 11. In view of the above, we restrict the disallowance to the dividend amount of Rs.10,600/-. Thus the assessee appeal is partly allowed. Order pronounced i…

The Dy. Commissioner of Income Tax, Circle-1(1)(1), Ahmedabad vs. M/S. Adani Logistics Ltd., Ahmedabad

In the result, appeal of the Revenue is dismissed

ITA 2007/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad29 Mar 2019AY 2012-13

Bench: Shri Pradip Kumar Kedia & Shri Mahavir Prasad)

For Appellant: Shri Lalit P. Jain, Sr. D.RFor Respondent: Shri S.N. Soparkar & Vartik Chokshi, A.R

Section 14ASection 40Section 41(1)

…cts of the case for the present case are identical to the earlier case. Therefore, ld. CIT(A) has rightly granted relief to the assessee as there is no exempt income in the assessment year 2012-13 and we also draw support from the case of Corrtech Energy Ltd. 372 ITR 97 (Guj.) wherein it is held that the Tribunal had recorded the finding of the fact that assessee did not make any claim for exemption of any income from payment of tax. Hence, no disallowance could be made u/s. 14A of Income Tax Act. Therefore, respectfully following the above said judgment, we dismiss this ground of appeal. 5. Now we come to groun…

Smt. Dipaben Maulik Kumar Patel, Mehsana vs. Income Tax Officer, Ward-1, Mehsana

In the result, appeal of the assessee is partly allowed

ITA 3065/AHD/2015[2012-13]Status: DisposedITAT Ahmedabad29 Mar 2019AY 2012-13

Bench: Shri Pramod Kumar & Ms. Madhumita Roysmt. Dipaben Maulikkumar Vs. Income Tax Officer, Patel, Opp- Umiya Shopping Ward – 1, Centre, Highway, Mehsana. Mehsana – 374002. [Pan No. Ahlpp 2990 E] (Appellant) .. (Respondent)

For Appellant: Shri Anil Kshatriya, A.RFor Respondent: Shri G. C. Daxini, Sr. D.R

Section 143(1)Section 143(2)Section 14ASection 57

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, AHMEDABAD BEFORE SHRI PRAMOD KUMAR, VICE PRESIDENT & Ms. MADHUMITA ROY, JUDICIAL MEMBER Smt. Dipaben Maulikkumar Vs. Income Tax Officer, Patel, Opp- Umiya Shopping Ward – 1, Centre, Highway, Mehsana. Mehsana – 374002. [PAN No. AHLPP 2990 E] (Appellant) .. (Respondent) Appellant by : Shri Anil Kshatriya, A.R. Respondent by : Shri G. C. Daxini, Sr. D.R. Date of Hearing 31/12/2019 Date of Pronouncement 29/03/2019 O R D E R PER Ms. MADHUMITA ROY - JM: The instant appeal filed by the assessee is directed against the order dated 30.09.2015 passed by the C…

Aditya Medisales Limited, Baroda vs. The Dy.CIT, Circle-1(1), Baroda

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

ITA 3049/AHD/2014[2008-09]Status: DisposedITAT Ahmedabad29 Mar 2019AY 2008-09

Bench: Shri Pradip Kumar Kedia & Shri Mahavir Prasad, Judicial Memebr

For Appellant: Shri S. N. Soparkar, A.RFor Respondent: Shri Anshu Prakash, CITD.R

Section 115JSection 14ASection 43B

…Rs.4000/- only and therefore, the disallowance under s.14A of the Act cannot exceed the aforesaid amount. 3.2 We find merit in the plea of the assessee in view of the decision of the Hon’ble Gujarat High court in the case of CIT vs. Corrtech Energy Pvt. Ltd. 372 ITR 97; DCIT vs. TGB Banquets Hotels Ltd. in Tax Appeal No. 470 of 2012 dated 21.06.2016 (Gujarat) and Joint Investment Pvt. Ltd. vs. CIT (2015) 372 ITR 694 (Delhi). We also note that Hon’ble Gujarat High Court in the case of CIT vs. Vision Finstock Ltd. Tax Appeal No. 486 of 2017 judgment dated 31.07.2017 has expressed the similar view and held that dis…

DCIT (It) 1(1)(2), Mumbai vs. Antwerp Diamond Bank Nv., Mumbai

In the result, appeals filed by the Revenue are dismissed in terms indicated hereinabove"

ITA 678/MUM/2018[2013-14]Status: DisposedITAT Mumbai28 Mar 2019AY 2013-14

Bench: Shri Mahavir Singh, Jm & Shri G. Manjunatha, Am

Section 40Section 9

…IN THE INCOME TAX APPELLATE TRIBUNAL “I ”, BENCH MUMBAI BEFORE SHRI MAHAVIR SINGH, JM & SHRI G. MANJUNATHA, AM ITA No.678/Mum/2018 & 679/Mum/2018 (Assessment Year :2013-14 & 2014-15) DCIT (IT)-1(1)(2) Vs. M/s. Antwerp Diamond Bank NV Room No.117, 1st Floor C/o. Deloitte Haskis & Sels LLP, Scindia House, N.M.Road Indiabulls Finance Centre, Tower-3, 28th Floor, Ballard Estate Mumbai – 400 038 Senapati Bapat Marg’ Elphinstone Road (W) Mumbai – 400 013 PAN/GIR No. AADCA2713J Appellant) .. Respondent) Revenue by Shri Pankaj Kumar Assessee by Shri K.K. Ved & Shri Ninad Patade Date of Hearing 28/03/2019 Date of Pron…

Meghmani Organics Limited, Ahmedabad vs. The Dy.CIT (OSD)-1, Circle-4, Ahmedabad

In the result, ground no. 1 to

ITA 1589/AHD/2015[2010-11]Status: DisposedITAT Ahmedabad27 Mar 2019AY 2010-11

Bench: Shri Rajpal Yadav & Shri Pradip Kumar Kediaआयकर अपील सं./I.T.A. No. 1589/Ahd/2015 ("नधा"रण वष" / Assessment Year : 2010-11)

For Appellant: Urvashi Sodhan, A.R

Section 115JSection 14A

…s pagged at Rs. 3,14,117/- only and therefore the disallowance under 14A cannot exceed the aforesaid amount. We find merit in the plea of the assessee in view of the decision of the Hon’ble Gujarat High Court in the case of CIT vs. Energy Corrtech Pvt. Ltd. 372 ITR 97 and DCIT vs. TGB Banquets Hotels Ltd. in Tax Appeal No. 470 of 2012 dated 21.06.2016 (Gujarat). Therefore the AO has directed to restrict the disallowance u/s. 14A to the extent of exempt income. In the result, ground no. 1 to 9 is partly allowed and disposed in terms of above. 3. Ground No. 10 concerns disallowance in respect of deduction un…

The DCIT, Circle-2(1)(2), Ahmedabad vs. M/S. Jay Chemical Industries Ltd., Ahmedabad

In the result, the appeal ITA 2693/Ahd/2014, ITA 305/Ahd/2015, cross objection 01/Ahd/2015 & 41/Ahd/2015 all are dismissed

ITA 305/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad26 Mar 2019AY 2011-12

For Appellant: Shri Nimish Viawala, A.RFor Respondent: Shri Vinod Talwani, Sr. D.R

Section 143(2)Section 143(3)Section 195Section 4Section 40Section 5Section 5(2)(b)Section 9Section 9(1)(i)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Amarjit Singh, Accountant Member And Ms. Madhumita Roy, Judicial Member ITA Nos. 2693/Ahd/2014 , 305/Ahd/2015 & CO Nos. 01 & 41/Ahd/2015 Assessment Year 2010-11 & 2011-12 The DCIT(OSD)-1, Jay Chemical Industries Circle-4, Ahmedabad & Ltd. Jay House, DCIT, Cir. 2(1)(2), Vs Panchvati Circle, Ahmedabad Ambawadi, Ellis bride, (Appellant/Respondent) Ahmedabad-380006 PAN: AAACJ7625J (Respondent/Cross Objector) Revenue by: Shri Vinod Talwani, Sr. D.R. Assessee by: Shri Nimish Viawala, A.R. Date of hearing : 18-03-2019 Date of pronouncemen…