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.

Ankur Scientific Technologies Private Limited, Vadodara vs. The Deputy Commissioner of Income Tax, Circle-1(1)(1), Vadodara

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

ITA 645/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad01 Feb 2019AY 2013-14

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./Ita No. 645/Ahd/2017 ("नधा"रण वष"/Assessment Year : 2013-14) Ankur Scientific The Dcit बनाम/ Technologies Pvt.Ltd. Circle-1(1)(1) Vs. ‘Ankur’ Baroda Nr. Navrachna School Sama, Varoda 390 024 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabca 7801 R (अपीलाथ"/Appellant) .. (""यथ" / Respondent) अपीलाथ" ओर से/ Appellant By : Shri Surendra Modiyani, Ar ""यथ" क" ओर से/Respondent By: Shri B.P. Srivastava, Sr.Dr

For Appellant: Shri Surendra Modiyani, ARFor Respondent: Shri B.P. Srivastava, Sr.DR
Section 10(34)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “ D ” BENCH, AHMEDABAD BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA No. 645/Ahd/2017 ("नधा"रण वष"/Assessment Year : 2013-14) Ankur Scientific The DCIT बनाम/ Technologies Pvt.Ltd. Circle-1(1)(1) Vs. ‘Ankur’ Baroda Nr. Navrachna School Sama, Varoda 390 024 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AABCA 7801 R (अपीलाथ"/Appellant) .. (""यथ" / Respondent) अपीलाथ" ओर से/ Appellant by : Shri Surendra Modiyani, AR ""यथ" क" ओर से/Respondent by: Shri B.P. Srivastava, Sr.DR सुनवाई क" तार"ख/ Date of Hearing 07/01/2019 घोषणा क" त…

DCIT 9(3)(2), Mumbai vs. Future Market Networks Ltd, Mumbai

In the result, Revenue’s appeal is dismissed

ITA 5234/MUM/2017[2013-14]Status: DisposedITAT Mumbai30 Jan 2019AY 2013-14

Bench: Shri Saktijit Dey & Shri Ramit Kochar

For Appellant: Shri Dinkle HariaFor Respondent: Shri Shushil Kumar Poddar
Section 14ASection 8D(2)(ii)

…ii) CIT v/s Delite Enterprises, ITA no.110 of 2009, order dated 26.02.2009 (Bom.) iii) CIT v/s Chettinad Logistics Pvt. Ltd., [2017] 80 taxmann.com 221 (Mad.); iv) Cheminvest Ltd. v/s CIT, [2015] 378 ITR 33 (Del.); v) CIT v/s Corrtech Energy Pvt. Ltd., [2015] 372 ITR 97 (Guj.); vi) CIT v/s Shivam Motors Pvt. Ltd., [2014] 272 CTR 277 (All.); vii) CIT v/s Lakhani Marketing Inc. [2014] 272 CTR 265 (P&H); viii) ACIT v/s Gini &Jony Ltd., [2018] 172 ITD 472 (Mum. Trib.); ix) ACIT v/s dish TV India Ltd. [2018] 194 TTJ 897 (Mum.); x) DCIT v/s Instant Traders Pvt. Ltd. [2018] 96 taxmann.com 378 (Mum.); xi) DCIT v/s Pirama…

DCIT 9(3)(2), Mumbai vs. Future Consumer Limited (Formerly Known As Future Consumer Enterprises Limited ), Mumbai

In the result, Revenue’s appeal is dismissed

ITA 5233/MUM/2017[2013-14]Status: DisposedITAT Mumbai30 Jan 2019AY 2013-14

Bench: Shri Saktijit Dey & Shri Ramit Kochar

For Appellant: Shri Dinkle HariaFor Respondent: Miss Dipika Arora
Section 32Section 32(1)(iii)

…ii) CIT v/s Delite Enterprises, ITA no.110 of 2009, order dated 26.02.2009 (Bom.) iii) CIT v/s Chettinad Logistics Pvt. Ltd., [2017] 80 taxmann.com 221 (Mad.); iv) Cheminvest Ltd. v/s CIT, [2015] 378 ITR 33 (Del.); v) CIT v/s Corrtech Energy Pvt. Ltd., [2015] 372 ITR 97 (Guj.); vi) CIT v/s Shivam Motors Pvt. Ltd., [2014] 272 CTR 277 (All.); vii) CIT v/s Lakhani Marketing Inc. [2014] 272 CTR 265 (P&H); viii) ACIT v/s Gini &Jony Ltd., [2018] 172 ITD 472 (Mum. Trib.); ix) ACIT v/s dish TV India Ltd. [2018] 194 TTJ 897 (Mum.); x) DCIT v/s Instant Traders Pvt. Ltd. [2018] 96 taxmann.com 378 (Mum.); xi) DCIT v/s Pirama…

DCIT 8(3)(1), Mumbai vs. Tata Teleservices (Mah) Ltd, Navi Mumbai

In the result, appeal of the revenue is dismissed

ITA 2519/MUM/2015[2009-10]Status: DisposedITAT Mumbai30 Jan 2019AY 2009-10

Bench: Shri G. S. Pannu, Vice- & Shri Pawan Singhdcit-8(3)(1) M/S Tata Teleservices (Mah) Room No. 615, 6Th Floor, Ltd., D-26, Ttc Indl Area Aayakar Bhavan, M.K. Road, Midc, Sanpada, P.O. Turbhe, Mumbai-20. Navi Mumbai-400703. Vs. Pan: Aaach1458C Appellant Respondent Appellant By : Shri R. Manjunatha Swamy (Cit-Dr) Respondent By : Shri Hiten Chande (Ar) Date Of Hearing : 21.01.2019 Date Of Pronouncement : 30.01.2019 Order Under Section 254(1)Of Income Tax Act

For Appellant: Shri R. Manjunatha SwamyFor Respondent: Shri Hiten Chande (AR)
Section 14ASection 194HSection 201(1)Section 254(1)Section 40

…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 income…

M/S Goel Zenith Agro (P) Ltd, Raipur (Cg) vs. The Dy. Commissioner of Income Tax 1(2), Raipur (Cg)

In the result, the appeal of assessee is allowed

ITA 82/BIL/2016[2012-13]Status: DisposedITAT Raipur18 Jan 2019AY 2012-13

Bench: Shri Anil Chaturvedi, Am & Shri Partha Sarathi Chaudhury, Jm

For Appellant: Shri A. MalooFor Respondent: Shri D.K. Jain
Section 143(3)Section 14ASection 40A(2)(b)

…h respect to disallowance u/s. 14A of the Act. It is an undisputed fact that on the investment made by the assessee, no exempt income has been earned during the year. We find that Hon’ble Gujarat High Court in the case of CIT Vs. Cortech Energy P. Ltd. (2015) 372 ITR 97 (Gujarat) has held that when there is no claim for exempt income, Section 14A would have no application. We also find that Hon’ble Delhi High Court in the case of CIT Vs. Holcim India P. Ltd. (2014) 90 CCH 81 (Delhi) has held that where no dividend income was earned by assessee, disallowance u/s. 14A is not warranted. Further the Balance Sheet of…

M/S Shree Nakoda Industries Ltd, Raipur vs. The Dy. Commissioner of Income Tax 1(2), Raipur (Cg)

In the result, the appeal of assessee is allowed

ITA 81/BIL/2016[2012-13]Status: DisposedITAT Raipur18 Jan 2019AY 2012-13

Bench: Shri Anil Chaturvedi, Am & Shri Partha Sarathi Chaudhury, Jm

For Appellant: Shri A. MalooFor Respondent: Shri Sanjay Kumar
Section 143(3)Section 14A

…h respect to disallowance u/s. 14A of the Act. It is an undisputed fact that on the investment made by the assessee, no exempt income has been earned during the year. We find that Hon’ble Gujarat High Court in the case of CIT Vs. Cortech Energy P. Ltd. (2015) 372 ITR 97 (Gujarat) has held that when there is no claim for exempt income, Section 14A would have no application. We also find that Hon’ble Delhi High Court in the case of CIT Vs. Holcim India P. Ltd. (2014) 90 CCH 81 (Delhi) has held that where no dividend income was earned by assessee, disallowance u/s. 14A is not warranted. Further the Balance Sheet of…

Kare Electronics & Development Private Limited, Bangalore vs. The Assistant Commissioner of Income Tax Circle-11(5), Bangalore

In the result, the assessee’s appeal for assessment year 2009-10 is partly allowed

ITA 799/BANG/2017[2009-10]Status: DisposedITAT Bangalore17 Jan 2019AY 2009-10

Bench: Shri N. V. Vasudevan & Shri Jason P Boazassessment Year : 2009-10 M/S. Kare Electronics & Vs. The Assistant Commissioner Of Development Private Limited, Income Tax, Flat No.101, 1St Floor, Eden Park, Circle – 11(5), No.20, Vittal Mallya Road, Bangalore. Bangalore – 560 001. Pan: Aabck 7679 R Appellant Respondent

For Appellant: Shri. K. R. Pradeep, CAFor Respondent: Shri. Vikas K. Suryawamshi, Addl. CIT
Section 143(1)Section 143(3)Section 14ASection 234B

…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 Page 12 of 17 Income Tax (Ii) Kanpur, vs. MIs. 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…

Harsh Mahendra Shah, Surat vs. The Income Tax Officer, Ward-1(2)(2), Surat

In the result, appeal of the assessee is partly allowed

ITA 3400/AHD/2016[2013-14]Status: DisposedITAT Surat11 Jan 2019AY 2013-14

Bench: Smt. Diva Singh & Shri O.P.Meena

Section 143(3)Section 14A

…Page 1 of 7 Harsh Mahendra Shah Vs. ITO, Ward-1(2)(2), Surat/ITA No.3400/Ahd/2016/A.Y.2013-14 आयकर अपीलीय अिधकरण,सुरत "यायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT "ीमती िदवा िसंह, "ाियक सद" तथा "ी ओ.पी.मीना, लेखा सद" के सम" BEFORE SMT. DIVA SINGH, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER आ.अ.सं./I.T.A. No.3400/AHD/2016 िनधा"रण वष"/Assessment Year : 2013-14 Harsha Mahendra Shah, Vs. The Income Tax Officer, 91, Khatodara, GIDC, B/h Sub Jail, Ward-1(2)(2), Surat. Ring Road, Surat. [PAN: BMDPS 4031 H] अपीलाथ" Appellant ""यथ"/Respondent Shri Mehul Shah – CA िनधा"रती क" ओर से /Ass…

M/S Pranava Electronics Private Limited, Bangalore vs. Income Tax Officer Ward-5(1)(3), Bangalore

In the result, the assessee’s appeal for assessment year 2014-15 is partly allowed for statistical purposes

ITA 2526/BANG/2017[2014-15]Status: DisposedITAT Bangalore02 Jan 2019AY 2014-15

Bench: Shri N. V. Vasudevan & Shri Jason P Boazassessment Year : 2014-15 M/S. Pranava Electronics Pvt. Ltd., Vs. The Income-Tax Officer, Flat No. 101, 1St Floor, Eden Park, Ward – 5(1)(3), No.20, Vittal Mallya Road, Bangalore. Bangalore – 560 001. Pan : Aadcp 2196 C Appellant Respondent Assessee By : Smt. Girija, Ca Revenue By : Shri. Vikas K. Suryawamshi, Addl. Cit Date Of Hearing : 19.12.2018 Date Of Pronouncement : 02.01.2019

For Appellant: Smt. Girija, CAFor Respondent: Shri. Vikas K. Suryawamshi, Addl. CIT
Section 10(34)Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N. V. VASUDEVAN, VICE PRESIDENT AND SHRI JASON P BOAZ, ACCOUNTANT MEMBER Assessment year : 2014-15 M/s. Pranava Electronics Pvt. Ltd., Vs. The Income-tax Officer, Flat No. 101, 1st Floor, Eden Park, Ward – 5(1)(3), No.20, Vittal Mallya Road, Bangalore. Bangalore – 560 001. PAN : AADCP 2196 C APPELLANT RESPONDENT Assessee by : Smt. Girija, CA Revenue by : Shri. Vikas K. Suryawamshi, Addl. CIT Date of hearing : 19.12.2018 Date of Pronouncement : 02.01.2019 O R D E R Per Shri Jason P Boaz, A.M. : This appeal by the assessee is directed against…

Assistant Commissioner of Income Tax Central Circle-2(4), Bangalore vs. Ms Allinace Infrastructure Projects Pvt Ltd, Bangalore

In the result, appeal of the Revene is dismissed

ITA 2402/BANG/2018[2012-13]Status: DisposedITAT Bangalore19 Dec 2018AY 2012-13

Bench: Shri. A. K. Garodia

For Appellant: Shri. Suman Kumar, CAFor Respondent: Smt. Sri Nandini Das, Addl. CIT
Section 10Section 14A

…ITA.2402/Bang/2018 Page - 1 IN THE INCOME TAX APPELLATE TRIBUNAL BENGALURU BENCH 'A', BENGALURU BEFORE SHRI. A. K. GARODIA, ACCOUNTANT MEMBER AND SHRI. LALIET KUMAR, JUDICIAL MEMBER I.T.A No.2402/Bang/2018 (Assessment Year : 2012-13) Asst. Commissioner of Income-tax, Central Circle -2(4), Bengaluru .. Appellant v. M/s. Alliance Infrastructure Projects P. Ltd, No.85, Karthik Nagar, Marathahalli, K. R. Puram, Outer Ring Road, Bengaluru 560 037 .. Respondent PAN : AAFCA0404J Assessee by : Shri. Suman Kumar, CA Revenue by : Smt. Sri Nandini Das, Addl. CIT Heard on : 05.12.2018 Pronounced on : 19.12.2018 O R…

J V Holdings Pvt Ltd, Bangalore vs. The Deputy Commissioner of Income Tax Circle-4(1)(1), Bangalore

In the result, the assessee’s appeal for assessment year 2012-13 is partly allowed as indicated above

ITA 1337/BANG/2018[2012-13]Status: DisposedITAT Bangalore13 Dec 2018AY 2012-13

Bench: Shri N. V. Vasudevan & Shri Jason P Boazassessment Year : 2012-13 M/S. J. V. Holdings Pvt. Ltd., Vs. The Deputy Commissioner Of 1St Floor, Embassy Point, Income-Tax, 150 Infantry Road, Circle – 4[1][1], Bangalore – 560 001. Bangalore. Pan : Aabcj 9763 F Appellant Respondent Assessee By : Shri. Seetharam, Ca Revenue By : Smt. Nandhini Das, Addl. Cit Date Of Hearing : 20.11.2018 Date Of Pronouncement : 13.12.2018

For Appellant: Shri. Seetharam, CAFor Respondent: Smt. Nandhini Das, Addl. CIT
Section 14Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N. V. VASUDEVAN, VICE PRESIDENT AND SHRI JASON P BOAZ, ACCOUNTANT MEMBER Assessment year : 2012-13 M/s. J. V. Holdings Pvt. Ltd., Vs. The Deputy Commissioner of 1st Floor, Embassy Point, Income-tax, 150 Infantry Road, Circle – 4[1][1], Bangalore – 560 001. Bangalore. PAN : AABCJ 9763 F APPELLANT RESPONDENT Assessee by : Shri. Seetharam, CA Revenue by : Smt. Nandhini Das, Addl. CIT Date of hearing : 20.11.2018 Date of Pronouncement : 13.12.2018 O R D E R Per Shri Jason P Boaz, A.M. : This appeal by the assessee is directed against the order o…

DCIT, Circle-6(1), Kolkata vs. M/S Integrated Coal Mining Ltd., Kolkata

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

ITA 1031/KOL/2017[2012-13]Status: DisposedITAT Kolkata07 Dec 2018AY 2012-13

Bench: Shri S.S. Godara, Jm & Dr. A.L. Saini, Am Dcit, Circle 6(1), Kolkata Vs. M/S. Integrated Coal Mining Ltd. P-7, Chowringhee Square, 6, Church Lane, Kolkata – 700 069. Kolkata – 700 001. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaaci 5584 L (अपीलाथ" /Appellant) (""यथ" / Respondent) ..

For Appellant: Shri D. Mukherjee & A. Goenka, Ld. ARFor Respondent: Shri R. Chowdhury, Addl. CIT
Section 115JSection 14ASection 43Section 43B

…in this regard is placed on the following decisions:-  Alliance Infrastructure Projects Pvt. Ltd. vs. DCIT in I.T.A. No. 220 & 1043 (BNG)/2013 for asst years 2009-10 & 2010-11 dated 12.09.2014 (Bangalore Bench)  CIT vs. Corrtech Energy Pvt. Ltd. reported in 352 ITR 97 (Guj)  CIT vs. Shivam Motors in I.T.A. No. 88 of 2014 dated 5.5.2014 rendered by Allahabad High Court  CIT vs. Lakhani Marketing in I.T.A. No. 970 of 2008 rendered by Punjab & Haryana High Court 6 M/s. Integrated Coal Mining Ltd. Assessment Year: 2012-13  CIT vs. Delite Enterprises in I.T.A. No. 110 of 2009 rendered by Bombay High Court The de…

ITO, Ward-10(4), Kolkata vs. M/S Dreamz Met Construction Projects Pvt. Ltd., Kolkata

In the result, the appeal of the revenue is dismissed

ITA 2047/KOL/2016[2012-13]Status: DisposedITAT Kolkata07 Dec 2018AY 2012-13

Bench: Hon’Ble Shri A T Varkey, Jm & Shri M.Balaganesh, Am] I.T.A No. 2047/Kol/2016 Assessment Year : 2012-13 Ito, Ward-10(4), Kolkata -Vs- M/S Dreamz Met Construction Projects Pvt. Ltd. [Pan: Aagcm 2068 R ] (Appellant) (Respondent)

For Appellant: Shri Saurabh Kumar, Addl. CIT Sr. DRFor Respondent: Shri D.S. Damle, FCA
Section 131Section 133(6)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Shri A T Varkey, JM, & Shri M.Balaganesh, AM] I.T.A No. 2047/Kol/2016 Assessment Year : 2012-13 ITO, Ward-10(4), Kolkata -vs- M/s Dreamz Met Construction Projects Pvt. Ltd. [PAN: AAGCM 2068 R ] (Appellant) (Respondent) For the Appellant : Shri Saurabh Kumar, Addl. CIT Sr. DR For the Respondent : Shri D.S. Damle, FCA Date of Hearing : 28.11.2018 Date of Pronouncement : 07.12.2018 ORDER Per M.Balaganesh, AM 1. This appeal by the Revenue arises out of the order of the Learned Commissioner of Income Tax(Appeals)-4, Kolkata [in shor…

Avinash Bhosale Infrastructure Pvt. Ltd., Pune vs. Deputy Commissioner of Income-Tax

In the result, both the appeals of the assessee are allowed

ITA 986/PUN/2016[2012-13]Status: DisposedITAT Pune29 Nov 2018AY 2012-13

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita Nos. 985 & 986/Pun/2016 "नधा"रण वष" / Assessment Years : 2009-10 & 2012-13

For Appellant: Shri Nikhil PathakFor Respondent: Shri Pankaj Garg
Section 143(3)Section 14A

…आयकर अपील"य अ"धकरण “बी” "यायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE "ी डी. क"णाकरा राव,लेखा सद"य, एवं "ी "वकास अव"थी, "या"यक सद"य के सम" BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अपील सं. / ITA Nos. 985 & 986/PUN/2016 "नधा"रण वष" / Assessment Years : 2009-10 & 2012-13 Avinash Bhosale Infrastructure Pvt. Ltd., 2, ABIL House, Ganesh Khind Road, Range Hill Corner, Pune-411 007 PAN : AABCA5452C …....अपीलाथ" / Appellant बनाम / V/s. The Deputy Commissioner of Income Tax, Circle-1(1), Pune. ……""यथ" / Respondent Assessee by : Shri Nikhil Pathak Revenue by : Shri Pa…

ACIT, C-6, Ludhiana vs. Majestic Hotels Ltd., Ludhiana

The appeal of the Revenue is dismissed

ITA 171/CHANDI/2018[2012-13]Status: DisposedITAT Chandigarh26 Nov 2018AY 2012-13
For Appellant: Shri Jagdeep Goel, CIT DRFor Respondent: Shri R.S. Khera, CA
Section 14ASection 250

…the concerned assessment years, section 14A cannot be invoked. The Ld.CIT(A) also noted that identical proposition had been laid down by the Hon'ble Delhi High Court in the case of CIT Vs. Holcim India (P) Ltd. (2015) 57 Taxmann.com 28, the Hon'ble (2014) 272 CTR 262 (Guj), the Hon'ble Allahabad High Court in the case of Shivam Motors (P) td. (2015) 272 CTR 277 (All), the Hon'ble Delhi High Court in the case of Cheminvest Ltd. (2015) 378 ITR 33(Del) and the Hon'ble Madras High Court in the case of Redington (India) Ltd. (2017) 392 ITR 633. 6. Before us the Ld. DR relied upon the order of the A.O. and st…

DCIT, Circle - 7(1), Kolkata vs. M/S. Britannia Industries Limited, Kolkata

ITA 1392/KOL/2017[2011-12]Status: DisposedITAT Kolkata22 Nov 2018AY 2011-12

Bench: Shri S.S.Godara & Shri, M. Balaganesh

Section 143(3)Section 92B

…आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri S.S.Godara, Judicial Member and Shri, M. Balaganesh, Accountant Member ITA No.1390-1392/Kol/2017 Assessment Years :2009-10 to 2011-12 DCIT, Circle-7(1), V/s. M/s Britannia Industries Aayakar Bhawan, 5th Ltd. 5/1 Hungeford Floor, P-7, Chowringhee Stree,Kolkata-17 Square, Kolkata-69 [PAN No.AABCB 2066 P] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Dilip S Damle, AR आवेदक क" ओर से/By Assessee Shri P.K. Srihari, CIT-DR राज"व क" ओर से/By Respondent 13-11-2018 सुनवाई क" तार"ख/Date of Hearing 22-11-20…

DCIT, Circle - 7(1), Kolkata vs. M/S. Britannia Industries Limited, Kolkata

ITA 1391/KOL/2017[2010-11]Status: DisposedITAT Kolkata22 Nov 2018AY 2010-11

Bench: Shri S.S.Godara & Shri, M. Balaganesh

Section 143(3)Section 92B

…आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri S.S.Godara, Judicial Member and Shri, M. Balaganesh, Accountant Member ITA No.1390-1392/Kol/2017 Assessment Years :2009-10 to 2011-12 DCIT, Circle-7(1), V/s. M/s Britannia Industries Aayakar Bhawan, 5th Ltd. 5/1 Hungeford Floor, P-7, Chowringhee Stree,Kolkata-17 Square, Kolkata-69 [PAN No.AABCB 2066 P] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Dilip S Damle, AR आवेदक क" ओर से/By Assessee Shri P.K. Srihari, CIT-DR राज"व क" ओर से/By Respondent 13-11-2018 सुनवाई क" तार"ख/Date of Hearing 22-11-20…

DCIT, Circle - 7(1), Kolkata vs. M/S. Britannia Industries Limited, Kolkata

ITA 1390/KOL/2017[2009-10]Status: DisposedITAT Kolkata22 Nov 2018AY 2009-10

Bench: Shri S.S.Godara & Shri, M. Balaganesh

Section 143(3)Section 92B

…आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri S.S.Godara, Judicial Member and Shri, M. Balaganesh, Accountant Member ITA No.1390-1392/Kol/2017 Assessment Years :2009-10 to 2011-12 DCIT, Circle-7(1), V/s. M/s Britannia Industries Aayakar Bhawan, 5th Ltd. 5/1 Hungeford Floor, P-7, Chowringhee Stree,Kolkata-17 Square, Kolkata-69 [PAN No.AABCB 2066 P] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Dilip S Damle, AR आवेदक क" ओर से/By Assessee Shri P.K. Srihari, CIT-DR राज"व क" ओर से/By Respondent 13-11-2018 सुनवाई क" तार"ख/Date of Hearing 22-11-20…

The ACIT, Circle-1(1)(2), Baroda vs. M/S. Inox Leisure Ltd., Vadodara

In the result, the appeal filed by the Assessing Officer is dismissed

ITA 142/AHD/2017[2010-11]Status: DisposedITAT Ahmedabad16 Nov 2018AY 2010-11
Section 143Section 14A

…view of the aforesaid facts, no disallowance u/s 14A is required.” 3. On this issue, learned Counsel for the assessee submits that the matter is now covered by Hon’ble jurisdictional High Court’s judgment in the case of CIT Vs Corrtech Energy Pvt Ltd [(2015) 372 ITR 97 (Guj)] inasmuch as the assessee did not have any exempt income in the present assessment year and that in a situation in which the assessee does not have any income exempt from tax, the question of disallowance under Section 14A does not arise. Learned Departmental Representative dutifully relies upon the stand of the authorities below. 4. Respec…

Inox Leisure Ltd., Baroda vs. The Dy. CIT, Circle-1(2), Baroda

In the result, the appeal filed by the Assessing Officer is dismissed

ITA 3475/AHD/2016[2010-11]Status: DisposedITAT Ahmedabad16 Nov 2018AY 2010-11
Section 143Section 14A

…view of the aforesaid facts, no disallowance u/s 14A is required.” 3. On this issue, learned Counsel for the assessee submits that the matter is now covered by Hon’ble jurisdictional High Court’s judgment in the case of CIT Vs Corrtech Energy Pvt Ltd [(2015) 372 ITR 97 (Guj)] inasmuch as the assessee did not have any exempt income in the present assessment year and that in a situation in which the assessee does not have any income exempt from tax, the question of disallowance under Section 14A does not arise. Learned Departmental Representative dutifully relies upon the stand of the authorities below. 4. Respec…