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 366,005 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.

Assistant Commissioner of Income Tax, Vejalpur vs. Mundra International Container Terminal Pvt. Ltd., Kachchh

In the result, the grounds raised by the Revenue for AYs 2017-18 and 2018-19 are dismissed

ITA 1261/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad24 Sept 2025AY 2017-18

Bench: Dr. B.R.R. Kumar, Vice-Shri Siddhartha Nautiyalmundra International Container Dcit, Vs. Terminal Private Limited, Circle 2(1)(1), Navinal, New Mundra Port, Post Ahmedabad Box No.8, Mundra, Kutch [Pan : Aadca 0917 C]

For Appellant: Shri S.N. Soparkar, Sr. AdvocateFor Respondent: Shri R.P. Rastogi, CIT-DR
Section 115Section 14ASection 250Section 80I

…d. One of such decision is in the case of assessee, itself, in the combined decision of the ITAT, Ahmedabad, B-Bench for AY 2011-12 to 2013-14, where the Hon'ble Tribunal held that the Hon'ble Gujarat High Court in the case of Corrtech Energy Ltd. reported in 372 ITR 97 (Gujarat) has held that, where the assessee has not claimed any exempt income, no disallowance u/s. 14A can be made. 4.3. In the present case, I find that the assertion of the AO that a sum of Rs.70,00,00,000/- was invested by the assessee in the shares of M/s. Container Rail Road Services Pvt. Ltd. is factually incorrect, as the investment was no…

Mundra International Container Terminal Private Limited, Mundra vs. The Deputy Commissioner of Income-Tax, Ahmedabad

In the result, the grounds raised by the Revenue for AYs 2017-18 and 2018-19 are dismissed

ITA 1241/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad24 Sept 2025AY 2017-18

Bench: Dr. B.R.R. Kumar, Vice-Shri Siddhartha Nautiyalmundra International Container Dcit, Vs. Terminal Private Limited, Circle 2(1)(1), Navinal, New Mundra Port, Post Ahmedabad Box No.8, Mundra, Kutch [Pan : Aadca 0917 C]

For Appellant: Shri S.N. Soparkar, Sr. AdvocateFor Respondent: Shri R.P. Rastogi, CIT-DR
Section 115Section 14ASection 250Section 80I

…d. One of such decision is in the case of assessee, itself, in the combined decision of the ITAT, Ahmedabad, B-Bench for AY 2011-12 to 2013-14, where the Hon'ble Tribunal held that the Hon'ble Gujarat High Court in the case of Corrtech Energy Ltd. reported in 372 ITR 97 (Gujarat) has held that, where the assessee has not claimed any exempt income, no disallowance u/s. 14A can be made. 4.3. In the present case, I find that the assertion of the AO that a sum of Rs.70,00,00,000/- was invested by the assessee in the shares of M/s. Container Rail Road Services Pvt. Ltd. is factually incorrect, as the investment was no…

DCIT, Circle 1(1)(1), Ahmedabad vs. Anil Limited, Ahmedabad

In the result, both the appeals filed by the Revenue are dismissed

ITA 403/AHD/2025[2014-15]Status: DisposedITAT Ahmedabad17 Sept 2025AY 2014-15

Bench: Dr. B.R.R. Kumar, Vice-Shri Siddhartha Nautiyal

For Appellant: Shri R P Rastogi, CIT-DRFor Respondent: None
Section 14ASection 250Section 80J

…ITA Nos. 402-403/Ahd/2025 DCIT Vs Anil Limited Asst. Years : 2013-14- to 2014-15 - 2– 8D(2)(ii) and Rs. 7,12,375/- under Rule 8D(2)(iii). However, relying on the judgment of the Hon’ble Gujarat High Court in the case of CIT vs. Corrtech Energy Ltd. [(2014) 372 ITR 97 (Guj)] and the decision of the Coordinate Bench of ITAT Ahmedabad in assessee’s own case for A.Y. 2010-11, the Ld. CIT(A) restricted the disallowance to Rs. 2,84,678/-, being the actual exempt income earned. Since the matter stands adjudicated in assessee's own case for A.Y. 2010-11, the Co- ordinate Bench of the ITAT, Ahmedabad, in ITA No. 2174/A…

DCIT, Circle 1(1)(1), Ahmedabad vs. Anil Limited, Ahmedabad

In the result, both the appeals filed by the Revenue are dismissed

ITA 402/AHD/2025[2013-14]Status: DisposedITAT Ahmedabad17 Sept 2025AY 2013-14

Bench: Dr. B.R.R. Kumar, Vice-Shri Siddhartha Nautiyal

For Appellant: Shri R P Rastogi, CIT-DRFor Respondent: None
Section 14ASection 250Section 80J

…ITA Nos. 402-403/Ahd/2025 DCIT Vs Anil Limited Asst. Years : 2013-14- to 2014-15 - 2– 8D(2)(ii) and Rs. 7,12,375/- under Rule 8D(2)(iii). However, relying on the judgment of the Hon’ble Gujarat High Court in the case of CIT vs. Corrtech Energy Ltd. [(2014) 372 ITR 97 (Guj)] and the decision of the Coordinate Bench of ITAT Ahmedabad in assessee’s own case for A.Y. 2010-11, the Ld. CIT(A) restricted the disallowance to Rs. 2,84,678/-, being the actual exempt income earned. Since the matter stands adjudicated in assessee's own case for A.Y. 2010-11, the Co- ordinate Bench of the ITAT, Ahmedabad, in ITA No. 2174/A…

ACIT Central Circle 3(2), Mumbai vs. Nitin Fire Protection Industries Ltd, Mumbai

In the result, both the appeals filed by the revenue are dismissed

ITA 4476/MUM/2025[2016-17]Status: DisposedITAT Mumbai17 Sept 2025AY 2016-17

Bench: Shri Saktijit Dey, Hon’Ble & Shri Narendra Kumar Billaiya, Hon’Ble

For Appellant: Shri Sanjay N. Kapadiaa, A/RFor Respondent: Shri Satyaprakash R. Singh, CIT D/R
Section 10ASection 115JSection 143(3)Section 14ASection 68

…Del) (SB), has held that if there is no exempt income, no disallowance u/s 14A of the Act, needs to be made. The same is fortified by the decision of Hon’ble Gujrat High Court in the case of Commissioner of Income Tax vs. Corrtech Energy Pvt. Ltd. reported in 372 ITR 97. On the given facts and circumstances and in light of the judicial decisions, we do not find any error or infirmity in the findings of the ld. CIT(A) and dismiss Ground No. 3. 13. Now, we take up the revenue’s appeal in ITA No. 3695/Mum/2025. The grievance of the revenue reads as under:- “1. On facts and circumstances of the case, the Ld. CIT(A) h…

Asst. Commissioner of Income Tax, Central Circle 3(2), Mumbai vs. Nitin Fire Protection Industries Ltd, Mumbai

In the result, both the appeals filed by the revenue are dismissed

ITA 3695/MUM/2025[2016-17]Status: DisposedITAT Mumbai17 Sept 2025AY 2016-17

Bench: Shri Saktijit Dey, Hon’Ble & Shri Narendra Kumar Billaiya, Hon’Ble

For Appellant: Shri Sanjay N. Kapadiaa, A/RFor Respondent: Shri Satyaprakash R. Singh, CIT D/R
Section 10ASection 115JSection 143(3)Section 14ASection 68

…Del) (SB), has held that if there is no exempt income, no disallowance u/s 14A of the Act, needs to be made. The same is fortified by the decision of Hon’ble Gujrat High Court in the case of Commissioner of Income Tax vs. Corrtech Energy Pvt. Ltd. reported in 372 ITR 97. On the given facts and circumstances and in light of the judicial decisions, we do not find any error or infirmity in the findings of the ld. CIT(A) and dismiss Ground No. 3. 13. Now, we take up the revenue’s appeal in ITA No. 3695/Mum/2025. The grievance of the revenue reads as under:- “1. On facts and circumstances of the case, the Ld. CIT(A) h…

Deputy Commissioner of Income Tax Circle 1(1)(1) Vadodara, Vadodara vs. M/S. Inox Wind Energy Limited, Vadodara

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

ITA 654/AHD/2025[2015]Status: DisposedITAT Ahmedabad26 Aug 2025

Bench: Ms Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.654/Ahd/2025 िनधा"रण वष" /Assessment Year : 2015-16 The Deputy Commissioner M/S. Inox Wind Energy Of Income Tax, बनाम/ Limited, V/S. Circle-1(1)(1), Abs Tower S. No.1837 & Vadodara. 1834, Op Road, Vadodara-390007. (Gujarat) "थायी लेखा सं./Pan: Aafc14628K अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Revenue By : Shri Rignesh Das, Cit-Dr Assessee By : Shri Bandish Soparkar, Ar सुनवाई की तारीख/Date Of Hearing : 21/08/2025 घोषणा की तारीख /Date Of Pronouncement: 26/08/2025 आदेश/O R D E R Per Makarand V. Mahadeokar, Am: ] ] This Appeal By The Revenue Is Directed Against The Order Of The Commissioner Of Income-Tax (Appeals)-11, Ahmedabad [Hereinafter Referred To As “The Cit(A)”] Dated 27.01.2025, Arising Out Of The Assessment Order Passed By The Assessing Officer Under Section 143(3) Of The Income-Tax Act, 1961 [Hereinafter Referred To As “The Act”], On 18.12.2017 For The Assessment Year 2015-16. Dcit Vs. Inox Wind Energy Limited Assessment Year 2015-16

For Appellant: Shri Bandish Soparkar, ARFor Respondent: Shri Rignesh Das, CIT-DR
Section 115JSection 142(1)Section 143(2)Section 143(3)Section 14A

…आयकर अपीलीय अिधकरण, अहमदाबाद "ायपीठ “ C”, अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “ C ” BENCH, AHMEDABAD सु"ी सुिच"ा का"ले, "ाियक सद" एवं "ी मकरंद वसंत महादेवकर, लेखा सद" के सम"। ] ] BEFORE Ms SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI MAKARAND V. MAHADEOKAR, ACCOUNTANT MEMBER आयकर अपील सं /ITA No.654/Ahd/2025 िनधा"रण वष" /Assessment Year : 2015-16 The Deputy Commissioner M/s. Inox Wind Energy of Income Tax, बनाम/ Limited, v/s. Circle-1(1)(1), ABS Tower S. No.1837 and Vadodara. 1834, Op Road, Vadodara-390007. (Gujarat) "थायी लेखा सं./PAN: AAFC14628K अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Revenue by :…

ITO, Ward- 15(3), New Delhi vs. Livewire Commercial Pvt. Ltd., Delhi

In the result, appeal of Revenue in ITA No

ITA 7542/DEL/2018[2012-13]Status: DisposedITAT Delhi30 Jul 2025AY 2012-13

Bench: Shri Anubhav Sharma & Shri Amitabh Shuklaito, Ward 15(3) Vs. M/S Livewire Commercial Room No. 311-A, 3Rd Private Limited Floor, C.R. Building, 39/1386, Chandni Chowk, I.P. Estate, Delhi – 110006 New Delhi – 110002 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaacl2105J Appellant .. Respondent

For Appellant: Ms. Monika Singh, CIT, DRFor Respondent: Shri Praveen Kumar (Executive of the company)
Section 142(1)Section 143(2)Section 143(3)Section 14ASection 68

…M/s Livewise Commercial Pvt. Ltd. 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. 3 raised by the Revenue is dismissed. 23. In the result, appeal of Revenue in ITA No. 7542/DEL/2018 is dismissed. The order is pronounced in the open court on 30.07.2025. [ANUBHAV SHARMA]…

DCIT, C-1(1), Chandigarh vs. M/S Rana Polycot Ltd., Chandigarh

In the result, all the appeals are dismissed

ITA 1050/CHANDI/2018[2009-10]Status: DisposedITAT Chandigarh23 Jul 2025AY 2009-10

Bench: Shri Rajpal Yadav & Shri Manoj Kumar Aggarwalआयकर अपील सं./ Ita No. 1050/Chd/2018 &

For Appellant: Shri Parikshit Aggarwal, CA and Ms. Shruti Khandelwal, AdvocateFor Respondent: Shri Sarabjeet Singh, CIT, DR
Section 36(1)(iii)

…no disallowance is to be made u/s 14A of the Act. We uphold the order of the CIT (Appeals) and put reliance upon the judgement of Hon'ble Gujrat High Court in the ITA-1050, 1013 to 1015/CHD/2018 A.Y. 2009-10 to 2012-13 18 case of CIT Vs Corrtech Energy Ltd. 372 ITR 97. We also put reliance upon the judgement of Hon'ble Delhi High Court in the case of Cheminvest Limited v CIT 378 ITR 33 whereby Hon'ble Delhi High Court has reversed the Special Bench decision of the ITAT. 8. In view of these judgements, we do not find any error in the order of the ld. CIT (Appeals). Accordingly, this ground of appeal is rejected…

DCIT, C-1(1), Chandigarh vs. M/S Rana Polycot Ltd., Chandigarh

In the result, all the appeals are dismissed

ITA 1015/CHANDI/2018[2012-13]Status: DisposedITAT Chandigarh23 Jul 2025AY 2012-13

Bench: Shri Rajpal Yadav & Shri Manoj Kumar Aggarwalआयकर अपील सं./ Ita No. 1050/Chd/2018 &

For Appellant: Shri Parikshit Aggarwal, CA and Ms. Shruti Khandelwal, AdvocateFor Respondent: Shri Sarabjeet Singh, CIT, DR
Section 36(1)(iii)

…no disallowance is to be made u/s 14A of the Act. We uphold the order of the CIT (Appeals) and put reliance upon the judgement of Hon'ble Gujrat High Court in the ITA-1050, 1013 to 1015/CHD/2018 A.Y. 2009-10 to 2012-13 18 case of CIT Vs Corrtech Energy Ltd. 372 ITR 97. We also put reliance upon the judgement of Hon'ble Delhi High Court in the case of Cheminvest Limited v CIT 378 ITR 33 whereby Hon'ble Delhi High Court has reversed the Special Bench decision of the ITAT. 8. In view of these judgements, we do not find any error in the order of the ld. CIT (Appeals). Accordingly, this ground of appeal is rejected…

DCIT, C-1(1), Chandigarh vs. M/S Rana Polycot Ltd., Chandigarh

In the result, all the appeals are dismissed

ITA 1014/CHANDI/2018[2011-12]Status: DisposedITAT Chandigarh23 Jul 2025AY 2011-12

Bench: Shri Rajpal Yadav & Shri Manoj Kumar Aggarwalआयकर अपील सं./ Ita No. 1050/Chd/2018 &

For Appellant: Shri Parikshit Aggarwal, CA and Ms. Shruti Khandelwal, AdvocateFor Respondent: Shri Sarabjeet Singh, CIT, DR
Section 36(1)(iii)

…no disallowance is to be made u/s 14A of the Act. We uphold the order of the CIT (Appeals) and put reliance upon the judgement of Hon'ble Gujrat High Court in the ITA-1050, 1013 to 1015/CHD/2018 A.Y. 2009-10 to 2012-13 18 case of CIT Vs Corrtech Energy Ltd. 372 ITR 97. We also put reliance upon the judgement of Hon'ble Delhi High Court in the case of Cheminvest Limited v CIT 378 ITR 33 whereby Hon'ble Delhi High Court has reversed the Special Bench decision of the ITAT. 8. In view of these judgements, we do not find any error in the order of the ld. CIT (Appeals). Accordingly, this ground of appeal is rejected…

DCIT, C-1(1), Chandigarh vs. M/S Rana Polycot Ltd., Chandigarh

In the result, all the appeals are dismissed

ITA 1013/CHANDI/2018[2010-11]Status: DisposedITAT Chandigarh23 Jul 2025AY 2010-11

Bench: Shri Rajpal Yadav & Shri Manoj Kumar Aggarwalआयकर अपील सं./ Ita No. 1050/Chd/2018 &

For Appellant: Shri Parikshit Aggarwal, CA and Ms. Shruti Khandelwal, AdvocateFor Respondent: Shri Sarabjeet Singh, CIT, DR
Section 36(1)(iii)

…no disallowance is to be made u/s 14A of the Act. We uphold the order of the CIT (Appeals) and put reliance upon the judgement of Hon'ble Gujrat High Court in the ITA-1050, 1013 to 1015/CHD/2018 A.Y. 2009-10 to 2012-13 18 case of CIT Vs Corrtech Energy Ltd. 372 ITR 97. We also put reliance upon the judgement of Hon'ble Delhi High Court in the case of Cheminvest Limited v CIT 378 ITR 33 whereby Hon'ble Delhi High Court has reversed the Special Bench decision of the ITAT. 8. In view of these judgements, we do not find any error in the order of the ld. CIT (Appeals). Accordingly, this ground of appeal is rejected…

The Asst. CIT., Circle-1(1), Baroda vs. Ambalal Sarabhai Enterprises Limited, Baroda

In the result, the appeal is allowed for statistical purposes

ITA 2033/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad08 Jul 2025AY 2012-13

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Shri Bandish Soparkar, A.RFor Respondent: Shri Alpesh Parmar, CIT DR &
Section 115JSection 14ASection 50

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE DR. BRR KUMAR, VICE PRESIDENT & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. No.954/Ahd/2016 (Assessment Year: 2011-12) Ambalal Sarabhai Enterprises Ltd. Vs. Deputy Commissioner of Wadi Wadi, Income Tax, Baroda-390023 Circle-1(1)(1), Vadodara [PAN No.AABCA6893K] (Appellant) .. (Respondent) I.T.A. No.1315/Ahd/2016 (Assessment Year: 2011-12) Deputy Commissioner of Income Vs. Ambalal Sarabhai Enterprises Tax, Ltd. Circle-1(1)(1), Wadi Wadi, Vadodara Baroda-390023 [PAN No.AABCA6893K] (Appellant) .. (Respondent) I.T.A. No.1807/Ahd/2017 (Assessment…

Ambalal Sarabhai Enterprises Limited, Baroda vs. The Dy.CIT., Circle-1(1), Baroda

In the result, the appeal is allowed for statistical purposes

ITA 1807/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad08 Jul 2025AY 2012-13

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Shri Bandish Soparkar, A.RFor Respondent: Shri Alpesh Parmar, CIT DR &
Section 115JSection 14ASection 50

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE DR. BRR KUMAR, VICE PRESIDENT & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. No.954/Ahd/2016 (Assessment Year: 2011-12) Ambalal Sarabhai Enterprises Ltd. Vs. Deputy Commissioner of Wadi Wadi, Income Tax, Baroda-390023 Circle-1(1)(1), Vadodara [PAN No.AABCA6893K] (Appellant) .. (Respondent) I.T.A. No.1315/Ahd/2016 (Assessment Year: 2011-12) Deputy Commissioner of Income Vs. Ambalal Sarabhai Enterprises Tax, Ltd. Circle-1(1)(1), Wadi Wadi, Vadodara Baroda-390023 [PAN No.AABCA6893K] (Appellant) .. (Respondent) I.T.A. No.1807/Ahd/2017 (Assessment…

Ambalal Sarabhai Enterprises Ltd., Baroda vs. The Dy. Commissioner of Income Tax-1(1)(1), Baroda

In the result, the appeal is allowed for statistical purposes

ITA 954/AHD/2016[2011-12]Status: FixedITAT Ahmedabad08 Jul 2025AY 2011-12

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Respondent byFor Respondent: Shri Bandish Soparkar, A.R
Section 115JSection 144Section 50

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE DR. BRR KUMAR, VICE PRESIDENT & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. No.954/Ahd/2016 (Assessment Year: 2011-12) Ambalal Sarabhai Enterprises Ltd. Vs. Wadi Wadi, Baroda-390023 Deputy Commissioner of Income Tax, Circle-1(1)(1), Vadodara [PAN No.AABCA6893K] (Appellant) (Respondent) I.T.A. No.1315/Ahd/2016 (Assessment Year: 2011-12) Deputy Commissioner of Income Vs. Ambalal Sarabhai Enterprises Tax, Circle-1(1)(1), Vadodara Ltd. Wadi Wadi, Baroda-390023 [PAN No.AABCA6893K] (Appellant) (Respondent) I.T.A. No.1807/Ahd/2017 (Assessment Year: 20…

The Dy.Commissioner of Income Tax, Circle-1(1)(1), Vadodara vs. Ambalal Sarabhi Enterprises Limited, Vadodara

In the result, the appeal is allowed for statistical purposes

ITA 1315/AHD/2016[2011-12]Status: DisposedITAT Ahmedabad08 Jul 2025AY 2011-12

Bench: Dr. Brr Kumar & Shri Siddhartha Nautiyal

For Appellant: Shri Bandish Soparkar, A.RFor Respondent: Shri Alpesh Parmar, CIT DR &
Section 115JSection 144Section 50

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE DR. BRR KUMAR, VICE PRESIDENT & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. No.954/Ahd/2016 (Assessment Year: 2011-12) Ambalal Sarabhai Enterprises Ltd. Vs. Deputy Commissioner of Wadi Wadi, Baroda-390023 Income Tax, Circle-1(1)(1), Vadodara [PAN No.AABCA6893K] (Appellant) .. (Respondent) I.T.A. No.1315/Ahd/2016 (Assessment Year: 2011-12) Deputy Commissioner of Income Vs. Ambalal Sarabhai Enterprises Tax, Circle-1(1)(1), Vadodara Ltd. Wadi Wadi, Baroda-390023 [PAN No.AABCA6893K] (Appellant) (Respondent) I.T.A. No.1807/Ahd/2017 (Assessment Year:…

E-Ally Securities (India) Pvt. Ltd., Raigad vs. DCIT Circle, Panvel

In the result, the appeal filed by the assessee is allowed

ITA 109/PUN/2025[2018-19]Status: DisposedITAT Pune26 May 2025AY 2018-19

Bench: Shri R. K. Panda & Shri Vinay Bhamoreassessment Year : 2018-19

For Appellant: Shri Samir ShahFor Respondent: Shri Shashank Ojha - JCIT
Section 143(2)Section 14A

…e present case, we are concerned with the assessment year 2009-2010, such formula was correctly applied by the Revenue. We however, notice that sub-section (1) of section 14A provides that for the purpose of computing total income under chapter IV of 3 [2015] 372 ITR 97 URS 4 of 7 5 3-ITXA 149-17.odt the Act, no deduction shall be allowed in respect of expenditure incurred by the assessee in relation to income which does not form part of the total income under the Act. In the present case, the tribunal has recorded the finding of fact that the assessee did not make any claim for exemption of any income from payme…

The ACIT, Circle-2(1)(1), Ahmedabad vs. M/S. Intas Pharmaceuticals Ltd., Ahmedabad

Accordingly, this ground raised by the Revenue is dismissed

ITA 281/AHD/2021[2015-16]Status: DisposedITAT Ahmedabad21 May 2025AY 2015-16

Bench: S/Shri T.R. Senthil Kumar & Makarand V.Mahadeokarasstt.Year : 2015-16 Acit, Cir.2(1)(1) M/S.Intas Pharmaceuticals Ltd Vejalpur Vs Corporate House Ahmedabad. S.G. Highway Nr.Sola Bridge, Thaltej Ahmedabad 380 054. Pan : Aaaci 5120 L Asstt.Year : 2015-16 M/S.Intas Pharmaceuticals Ltd Acit, Cir.2(1)(1) Corporate House Vs Vejalpur S.G. Highway Ahmedabad. Nr.Sola Bridge, Thaltej Ahmedabad 380 054. Pan : Aaaci 5120 L (Applicant) (Responent) : Assessee By Shri S.N. Soparkar, Sr.Advocae & Shri Parin Shah, Ar : Shri Ragnesh Das, Cit-Dr Revenue By सुनवाई क" तारीख/Date Of Hearing : 28/04/2025 घोषणा क" तारीख /Date Of Pronouncement: 21/05/2025 आदेश आदेश/O R D E R आदेश आदेश

Section 115JSection 142(1)Section 143(2)Section 143(3)Section 144CSection 14ASection 35Section 36(1)(iii)Section 37Section 92C

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण,अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘D’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD ] ] BEFORE S/SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER AND MAKARAND V.MAHADEOKAR, ACCOUNTANT MEMBER Asstt.Year : 2015-16 ACIT, Cir.2(1)(1) M/s.Intas Pharmaceuticals Ltd Vejalpur Vs Corporate House Ahmedabad. S.G. Highway Nr.Sola Bridge, Thaltej Ahmedabad 380 054. PAN : AAACI 5120 L Asstt.Year : 2015-16 M/s.Intas Pharmaceuticals Ltd ACIT, Cir.2(1)(1) Corporate House Vs Vej…

Intas Pharmaceuticals Ltd., Ahmedabad vs. The DCIT, Circle-2(1)(1), Ahmedabad

Accordingly, this ground raised by the Revenue is dismissed

ITA 222/AHD/2021[2015-16]Status: DisposedITAT Ahmedabad21 May 2025AY 2015-16

Bench: S/Shri T.R. Senthil Kumar & Makarand V.Mahadeokarasstt.Year : 2015-16 Acit, Cir.2(1)(1) M/S.Intas Pharmaceuticals Ltd Vejalpur Vs Corporate House Ahmedabad. S.G. Highway Nr.Sola Bridge, Thaltej Ahmedabad 380 054. Pan : Aaaci 5120 L Asstt.Year : 2015-16 M/S.Intas Pharmaceuticals Ltd Acit, Cir.2(1)(1) Corporate House Vs Vejalpur S.G. Highway Ahmedabad. Nr.Sola Bridge, Thaltej Ahmedabad 380 054. Pan : Aaaci 5120 L (Applicant) (Responent) : Assessee By Shri S.N. Soparkar, Sr.Advocae & Shri Parin Shah, Ar : Shri Ragnesh Das, Cit-Dr Revenue By सुनवाई क" तारीख/Date Of Hearing : 28/04/2025 घोषणा क" तारीख /Date Of Pronouncement: 21/05/2025 आदेश आदेश/O R D E R आदेश आदेश

Section 115JSection 142(1)Section 143(2)Section 143(3)Section 144CSection 14ASection 35Section 36(1)(iii)Section 37Section 92C

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण,अहमदाबाद "यायपीठ आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण अहमदाबाद "यायपीठ अहमदाबाद "यायपीठ ‘D’ अहमदाबाद। अहमदाबाद "यायपीठ अहमदाबाद। अहमदाबाद। अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD ] ] BEFORE S/SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER AND MAKARAND V.MAHADEOKAR, ACCOUNTANT MEMBER Asstt.Year : 2015-16 ACIT, Cir.2(1)(1) M/s.Intas Pharmaceuticals Ltd Vejalpur Vs Corporate House Ahmedabad. S.G. Highway Nr.Sola Bridge, Thaltej Ahmedabad 380 054. PAN : AAACI 5120 L Asstt.Year : 2015-16 M/s.Intas Pharmaceuticals Ltd ACIT, Cir.2(1)(1) Corporate House Vs Vej…

DCIT, Range-6, Lucknow vs. M/S. U.P. State Sugar Corporation Ltd., Lucknow

In the result, the appeals of the Revenue are dismissed and the appeal of the assessee is partly allowed for statistical purposes

ITA 229/LKW/2020[2011-12]Status: DisposedITAT Lucknow16 May 2025AY 2011-12

Bench: Shri Kul Bharat & Shri Anadee Nath Misshra

Section 14A

…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 (li) Kanpur, Vs. 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 inco…