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.

DCIT, Cir-11(1), Kolkata vs. M/A. Khaitan India Ltd, Kolkata

In the result, the appeal of the revenue is dismissed

ITA 461/KOL/2017[2013-14]Status: DisposedITAT Kolkata16 Nov 2018AY 2013-14

Bench: Hon’Ble Shri S.S.Godara, Jm & Hon’Ble Shri M.Balaganesh, Am] I.T.A No. 461/Kol/2017 Assessment Year : 2013-14 Dcit, Circle-11(1), Kolkata -Vs- M/S Khaitan India Ltd. [Pan: Aabck 2326 B] (Appellant) (Respondent)

For Appellant: Shri Saurabh Kumar, Addl. CIT Sr. DRFor Respondent: None
Section 10(1)Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Shri S.S.Godara, JM & Hon’ble Shri M.Balaganesh, AM] I.T.A No. 461/Kol/2017 Assessment Year : 2013-14 DCIT, Circle-11(1), Kolkata -vs- M/s Khaitan India Ltd. [PAN: AABCK 2326 B] (Appellant) (Respondent) For the Appellant : Shri Saurabh Kumar, Addl. CIT Sr. DR For the Respondent : None Date of Hearing : 13.11.2018 Date of Pronouncement : 16.11.2018 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 short the ld CIT(A)] in Appeal No.158/CIT…

Pr. Commissioner of Income Tax-2 vs. M/S Caraf Builders & Constructions Pvt. Ltd

ITA/1260/2018HC Delhi13 Nov 2018

Bench: HON'BLE MR. JUSTICE SANJIV KHANNA,HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI

Section 10Section 14ASection 260A

…ITA No.1260/2018 Page 1 of 10 $~57 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 1260/2018 Date of decision: 13th November, 2018 PR. COMMISSIONER OF INCOME TAX-2 ..... Appellant Through: Mr.Zoheb Hossain, St. Standing Counsel with Ms.Sampurna Sanyal and Mr.Piyush Goyal, Advs. versus M/S CARAF BUILDERS & CONSTRUCTIONS PVT. LTD. ..... Respondent Through: Ms.Devika Jain, Adv. CORAM: HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI…

Assistant Commissioner of Income-Tax, Aurangabad vs. M/S. Nath Bio-Genes (I) Pvt. Ltd., Aurangabad

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

ITA 1505/PUN/2016[2013-14]Status: DisposedITAT Pune02 Nov 2018AY 2013-14

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं आयकर अपील सं. / Ita No. 642/Pun/2015 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Year : 2011-12 िनधा"रण वष" िनधा"रण वष"

For Appellant: Shri N.R. Agarwal & Shri Vijay SabuFor Respondent: Shri Rajeev Kumar, CIT-DR
Section 10(1)Section 133(6)

…आयकर अपीलीय अिधकरण “ए” "यायपीठ पुणे म" । आयकर अपीलीय अिधकरण "यायपीठ पुणे म" । आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण "यायपीठ पुणे म" । "यायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE "ी डी डी डी. क"णाकरा राव डी लेखा सद"य, एवं "ी िवकास अव"थी एवं "ी िवकास अव"थी, "याियक सद"य के सम" "ी "ी "ी क"णाकरा राव क"णाकरा राव, लेखा सद"य क"णाकरा राव लेखा सद"य लेखा सद"य एवं "ी िवकास अव"थी एवं "ी िवकास अव"थी "याियक सद"य के सम" "याियक सद"य के सम" "याियक सद"य के सम" BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अपील सं आयकर अपील सं. / ITA No. 642/PUN/2015 आयकर अपील सं आयकर अपील सं िनधा"रण वष…

Income-Tax Officer vs. M/S. Nath Bio-Geners (I) Ltd., Aurangabad

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

ITA 642/PUN/2015[2011-12]Status: DisposedITAT Pune02 Nov 2018AY 2011-12

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं आयकर अपील सं. / Ita No. 642/Pun/2015 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Year : 2011-12 िनधा"रण वष" िनधा"रण वष"

For Appellant: Shri N.R. Agarwal & Shri Vijay SabuFor Respondent: Shri Rajeev Kumar, CIT-DR
Section 10(1)Section 133(6)

…आयकर अपीलीय अिधकरण “ए” "यायपीठ पुणे म" । आयकर अपीलीय अिधकरण "यायपीठ पुणे म" । आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण "यायपीठ पुणे म" । "यायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE "ी डी डी डी. क"णाकरा राव डी लेखा सद"य, एवं "ी िवकास अव"थी एवं "ी िवकास अव"थी, "याियक सद"य के सम" "ी "ी "ी क"णाकरा राव क"णाकरा राव, लेखा सद"य क"णाकरा राव लेखा सद"य लेखा सद"य एवं "ी िवकास अव"थी एवं "ी िवकास अव"थी "याियक सद"य के सम" "याियक सद"य के सम" "याियक सद"य के सम" BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अपील सं आयकर अपील सं. / ITA No. 642/PUN/2015 आयकर अपील सं आयकर अपील सं िनधा"रण वष…

Maruti Suzuki India Ltd., New Delhi vs. Addl. CIT, New Delhi

Appeal of the assessee is partly allowed for statistical purpose

ITA 467/DEL/2014[2009-10]Status: DisposedITAT Delhi17 Oct 2018AY 2009-10

Bench: Shri R. K. Panda & Ms Suchitra Kamblei.T.A .No. 467/Del/2014 (A.Y 2009-10)

Section 143(3)Section 144CSection 144C(5)Section 43Section 43B

…made only if there is exempt income and not otherwise: . Cheminvest Ltd. v. CIT : 379 ITR 33 (Del.) • PCIT v. IL & FS Energy Development Company Ltd. : 297 CTR 452 (Del.) CIT v. Holcim India (P) Ltd.: 272 CTR 282 (Del.)"' • CIT v. Corrtech Energy Pvt. Ltd.: 372 ITR 97 (Guj.) • • CIT v. Winsome Textile Industries Ltd.: 319 ITR 204 (P&H) • CIT v. M/s Lakhani Marketing: 272 CTR 265 (P&H) • CIT v. M/s. Shivam Motors (P) Ltd.: 272 CTR 277 (All) • Redington (India) Ltd vs. ACIT: 392 ITR 633 (Mad.) • SInterglobe Enterprises v. DCIT: ITA No.1362 & 1032/Del./2013 (Del. Trib.) - affirmed by Delhi High Court in ITA No.456…

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

In the result, the appeals of the Revenue are partly allowed

ITA 1520/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad15 Oct 2018AY 2012-13

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./ Ita No. 1519 & 1520/Ahd/2016 "नधा"रण वष"/Assessment Year: 2010-11 & 2012-13 & आयकर अपील सं./ Ita No. 857/Ahd/2017 "नधा"रण वष"/Assessment Year: 2013-14

For Appellant: Shri M.K. Patel, ARFor Respondent: Shri S.K. Dev, Sr.DR
Section 10ASection 143(2)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘C’ BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 1519 and 1520/Ahd/2016 "नधा"रण वष"/Assessment Year: 2010-11 and 2012-13 AND आयकर अपील सं./ ITA No. 857/Ahd/2017 "नधा"रण वष"/Assessment Year: 2013-14 DCIT, Cir.(1)(1)(1) M/s.Ausom Enterprise Ltd. Ambawadi Vs Core House, Off. CG Road Ahmedabad. Nr.Parimal Garden Ellisbridge Ahmedabad 380006. PAN : AAACC 6250 F अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Revenue by : Shri S.K. Dev, Sr.DR Assessee by : Shr…

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

In the result, the appeals of the Revenue are partly allowed

ITA 1519/AHD/2016[2011-12]Status: DisposedITAT Ahmedabad15 Oct 2018AY 2011-12

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./ Ita No. 1519 & 1520/Ahd/2016 "नधा"रण वष"/Assessment Year: 2010-11 & 2012-13 & आयकर अपील सं./ Ita No. 857/Ahd/2017 "नधा"रण वष"/Assessment Year: 2013-14

For Appellant: Shri M.K. Patel, ARFor Respondent: Shri S.K. Dev, Sr.DR
Section 10ASection 143(2)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘C’ BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 1519 and 1520/Ahd/2016 "नधा"रण वष"/Assessment Year: 2010-11 and 2012-13 AND आयकर अपील सं./ ITA No. 857/Ahd/2017 "नधा"रण वष"/Assessment Year: 2013-14 DCIT, Cir.(1)(1)(1) M/s.Ausom Enterprise Ltd. Ambawadi Vs Core House, Off. CG Road Ahmedabad. Nr.Parimal Garden Ellisbridge Ahmedabad 380006. PAN : AAACC 6250 F अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Revenue by : Shri S.K. Dev, Sr.DR Assessee by : Shr…

The Dy. Commissioner of Income Tax, Circle-2(1)(1), Ahmedabad vs. M/S. Harsha Engineers Ltd., Ahmedabad

In the result, the appeal of the Revenue is dismissed

ITA 1853/AHD/2016[2013-14]Status: DisposedITAT Ahmedabad12 Oct 2018AY 2013-14

Bench: Shri Rajpal Yadav & Shri Pradip Kumar Kediaआयकर अपील सं./ Ita No. 1853/Ahd/2016 "नधा"रण वष"/Assessment Year: 2013-14 Dcit,Cir.2(1)(1) M/S.Harsha Engineers Ltd. Ahmedabad. Vs Sarkhej Bhavla Road Changodar, Ahmedabad 382 213 Pan : Aaaach 4828 C अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Revenue By : Shri S.K. Dev, Sr.Dr Assessee By : Shri Tushar H. Hemani, Ar

For Appellant: Shri Tushar H. Hemani, ARFor Respondent: Shri S.K. Dev, Sr.DR
Section 115JSection 143(2)Section 14A

…ry outset contended that the assessee has not claimed any tax free income therefore, there cannot be any disallowance under section 14A of the Act. He made reference to the decision of Hon’ble Gujarat High Court in the case of CIT Vs. Corretech Energy P.Ltd., 372 ITR 97 (Guj). As far as exclusion of such amount from the computation of book profit is concerned, he submitted that this issue has been considered elaborately by the Special Bench in the case of CIT Vs. Vireet Investment P.Ltd., 165 ITD 27 (Del)(SB). This has been subsequently followed by the ITAT, Ahmedabad Bench in ITA No.805 & 2744/Ahd/2017 in the ca…

ITO 14(3)(4), Mumbai vs. Supreme Realty P.Ltd, Mumbai

The appeal of the revenue is dismissed

ITA 892/MUM/2017[2012-13]Status: DisposedITAT Mumbai10 Oct 2018AY 2012-13

Bench: Shri B.R. Baskaran & Shri Ravish Soodita Nos. 892 & 893/Mum/2017 (Assessment Year: 2012-13 & 2013-14)

For Appellant: Shri Rakesh Mohan, A.RFor Respondent: Shri Nishant Samaiya, D.R
Section 10Section 115JSection 143(2)Section 143(3)Section 14A

…P a g e | 1 ITA No. 892 & 893/Mum/2017 The ITO-10(2)(3) Vs. Supreme Realty Pvt. Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL "G" Bench, Mumbai Before Shri B.R. Baskaran, Accountant Member and Shri Ravish Sood, Judicial Member ITA Nos. 892 & 893/Mum/2017 (Assessment Year: 2012-13 & 2013-14) The ITO-10(2)(3), Supreme Realty Pvt. Ltd. 431, 4th Floor, Aayakar Dheeraj Arma, 4th Floor, Bhavan, M.K. Marg, Vs. A.K.Marg, Station Road, Mumbai-400 020 Bandra East, Mumbai-400 051 PAN – AALCS0761J (Appellant) (Respondent) Revenue by: Shri Nishant Samaiya, D.R Assessee by: Shri Rakesh Mohan, A.R Date of Hearing: 01.10.201…

Asst CIT Cir 6(1)(2), Mumbai vs. Ask Investment Managers P.Ltd, Mumbai

The appeal of the Revenue is allowed for statistical

ITA 534/MUM/2017[2012-13]Status: DisposedITAT Mumbai09 Oct 2018AY 2012-13

Bench: Shri Joginder Singh & Shri G. Manjunathaassessment Year 2012-13 Acit M/S Ask Investment Circle-6(1)(2), Managers Pvt. Ltd. बनाम/ R. No.536, 5Th Floor, 1St Floor Bandbox House, Vs. Aayakar Bhavan, Dr. Ab Road, Worli, M. K. Road, Churchgate, Mumbai-400030 Mumbai-400020 (राज"व /Revenue) ("नधा"रती /Assessee) P.A. No. Aafca2302P Shri Nitin Waghmode-Dr राज"व क" ओर से / Revenue By "नधा"रती क" ओर से / Assessee By Shri J.D. Mistri Sr. Advocate

Section 115JSection 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 (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 the total inco…

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

In the result, the appeals of the Revenue are partly allowed

ITA 857/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad05 Oct 2018AY 2013-14

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./ Ita No. 1519 & 1520/Ahd/2016 "नधा"रण वष"/Assessment Year: 2010-11 & 2012-13 & आयकर अपील सं./ Ita No. 857/Ahd/2017 "नधा"रण वष"/Assessment Year: 2013-14

For Appellant: Shri M.K. Patel, ARFor Respondent: Shri S.K. Dev, Sr.DR
Section 10ASection 143(2)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘C’ BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 1519 and 1520/Ahd/2016 "नधा"रण वष"/Assessment Year: 2010-11 and 2012-13 AND आयकर अपील सं./ ITA No. 857/Ahd/2017 "नधा"रण वष"/Assessment Year: 2013-14 DCIT, Cir.(1)(1)(1) M/s.Ausom Enterprise Ltd. Ambawadi Vs Core House, Off. CG Road Ahmedabad. Nr.Parimal Garden Ellisbridge Ahmedabad 380006. PAN : AAACC 6250 F अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Revenue by : Shri S.K. Dev, Sr.DR Assessee by : Shr…

ACIT 13(2)(1), Mumbai vs. Sodexo Food Solutions India P. Ltd, Mumbai

Appeal stand partly allowed for statistical purposes

ITA 5781/MUM/2016[2011-12]Status: DisposedITAT Mumbai03 Oct 2018AY 2011-12

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No.5781/Mum/2016 (िनधा"रण वष" / Assessment Year: 2011-12) Assistant Commissioner Of Sodexo Food Solutions India Income Tax-13(2)(1) Private Limited बनाम/ 1Stfloor, Gemstar Commercial Complex Room No.146, 1St Floor Vs. Ramchandra Lane Extension Aaykar Bhavan, M.K.Road Kanchpada, Malad(W) Mumbai -400 020 Mumbai-400 064 "थायी लेखा सं./Pan : Aaacr-2547-Q (अपीलाथ"/Appellant) (""थ" / Respondent) : & आयकर अपील सं./I.T.A. No.5707/Mum/2016 (िनधा"रणवष" / Assessment Year: 2011-12) Sodexo Food Solutions India Assistant Commissioner Of Private Limited Income Tax-13(2)(1) बनाम/ 1Stfloor, Gemstar Commercial Complex Room No.146, 1St Floor Ramchandra Lane Extension Vs. Aaykar Bhavan, M.K.Road Kanchpada, Malad(W) Mumbai -400 020 Mumbai-400 064 "थायी लेखा सं./Pan : Aaacr-2547-Q (अपीलाथ"/Appellant) (""थ" / Respondent) :

For Appellant: Nimesh Vora, Ld. ARFor Respondent: Rignesh Das, Ld. JCIT-DR
Section 143(3)Section 2(24)(x)Section 36(1)(va)Section 37(1)

…Haryana High Court 2015 4 ITR-OL 246 8. CIT Vs Hero Cycles Ltd Hon’ble Punjab & Haryana High Court 323 ITR 518 9. CIT Vs. Winsome Textiles Ind. Ltd. Hon’ble Punjab & Haryana High Court 319 ITR 204 10. 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 to controvert the same. Respectfully following the wisdom of higher judicial authorities, we confirm the stand of Ld. first appellate authority. This ground stand dismissed. Assessment Year-2011-12 6.1 The second issue pertains to deposits written-off for Rs.19.56 Lacs which…

Sodexo Food Solutions India P .Ltd, Mumbai vs. Addl CIT RG 8(3), Mumbai

Appeal stand partly allowed for statistical purposes

ITA 5707/MUM/2016[2011-12]Status: DisposedITAT Mumbai03 Oct 2018AY 2011-12

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No.5781/Mum/2016 (िनधा"रण वष" / Assessment Year: 2011-12) Assistant Commissioner Of Sodexo Food Solutions India Income Tax-13(2)(1) Private Limited बनाम/ 1Stfloor, Gemstar Commercial Complex Room No.146, 1St Floor Vs. Ramchandra Lane Extension Aaykar Bhavan, M.K.Road Kanchpada, Malad(W) Mumbai -400 020 Mumbai-400 064 "थायी लेखा सं./Pan : Aaacr-2547-Q (अपीलाथ"/Appellant) (""थ" / Respondent) : & आयकर अपील सं./I.T.A. No.5707/Mum/2016 (िनधा"रणवष" / Assessment Year: 2011-12) Sodexo Food Solutions India Assistant Commissioner Of Private Limited Income Tax-13(2)(1) बनाम/ 1Stfloor, Gemstar Commercial Complex Room No.146, 1St Floor Ramchandra Lane Extension Vs. Aaykar Bhavan, M.K.Road Kanchpada, Malad(W) Mumbai -400 020 Mumbai-400 064 "थायी लेखा सं./Pan : Aaacr-2547-Q (अपीलाथ"/Appellant) (""थ" / Respondent) :

For Appellant: Nimesh Vora, Ld. ARFor Respondent: Rignesh Das, Ld. JCIT-DR
Section 143(3)Section 2(24)(x)Section 36(1)(va)Section 37(1)

…Haryana High Court 2015 4 ITR-OL 246 8. CIT Vs Hero Cycles Ltd Hon’ble Punjab & Haryana High Court 323 ITR 518 9. CIT Vs. Winsome Textiles Ind. Ltd. Hon’ble Punjab & Haryana High Court 319 ITR 204 10. 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 to controvert the same. Respectfully following the wisdom of higher judicial authorities, we confirm the stand of Ld. first appellate authority. This ground stand dismissed. Assessment Year-2011-12 6.1 The second issue pertains to deposits written-off for Rs.19.56 Lacs which…

Zoetis Pharmaceuticals Research P. Ltd, Mumbai vs. ACIT 11(3)(2), Mumbai

In the result, the appeal of the assessee is allowed

ITA 3715/MUM/2018[2014-15]Status: DisposedITAT Mumbai26 Sept 2018AY 2014-15

Bench: Shri Mahavir Singh & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.3715/Mum/2018 (नििाारण वर्ा / Assessment Year : 2014-15) बिाम/ Zoetis Pharmaceutical Acit 11(3)(2) Research P. Ltd., Mumbai 31, Level-3, V. Kalpataru Synergy, Opp. Grand Hyatt, Santacruz (E), Mumbai-400055 स्थायी ऱेखा सं./ Pan : Aadcp5293L (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee By: Shri. Siddharth Shah Revenue By : Shri. C.S. Sharma, Dr सुनवाई की तारीख /Date Of Hearing : 19.09.2018 घोषणा की तारीख /Date Of Pronouncement : 26.09.2018 आदेश / O R D E R Per Ramit Kochar: This Appeal, Filed By Assessee, Being Ita No. 3715/Mum/2018, Is Directed Against Appellate Order Dated 31.03.2018 Passed By Learned Commissioner Of Income Tax (Appeals)-18, Mumbai (Hereinafter Called “The Cit(A)”), For Assessment Year 2014-15, The Appellate Proceedings Had Arisen Before Learned Cit(A) From Assessment Order Dated 28.12.2016 Passed By Learned Assessing Officer (Hereinafter Called “The Ao”) U/S 143(3) Of The Income-Tax Act, 1961 (Hereinafter Called “The Act”) For Ay 2014-15. I.T.A. No.3715/Mum/2018

For Appellant: Shri. Siddharth ShahFor Respondent: Shri. C.S. Sharma, DR
Section 139(5)Section 143(3)Section 14ASection 251

…आयकर अपीऱीय अधिकरण “G” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI MAHAVIR SINGH, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपीऱ सं./I.T.A. No.3715/Mum/2018 (नििाारण वर्ा / Assessment Year : 2014-15) बिाम/ Zoetis Pharmaceutical ACIT 11(3)(2) Research P. Ltd., Mumbai 31, Level-3, v. Kalpataru Synergy, Opp. Grand Hyatt, Santacruz (E), Mumbai-400055 स्थायी ऱेखा सं./ PAN : AADCP5293L (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. Assessee by: Shri. Siddharth Shah Revenue by : Shri. C.S. Sharma, DR सुनवाई की तारीख /Date of Hearing : 19.09.2018 घोषणा क…

Dy.Commissioner of Income Tax, Circle-3(1)(1), Ahmedabad vs. M/S. Nila Infrastructure Ltd., Ahmedabad

In the result, ground nos

ITA 3050/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad25 Sept 2018AY 2011-12
Section 143(3)Section 14ASection 80Section 80I

…n account of disallowance u/s 14A of the Act r.w. Rule 8D of the I.T. Rules.” 3. Learned representatives fairly agree that the issue is squarely covered by the 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 disallowance under Section 14A cannot exceed the exempt income. This is precisely what the learned CIT(A) has held. In view of the matter and in view of the decision of the learned CIT(A) which is clearly in accordance with the law laid down by the Hon’ble jurisdictional High Court (supra), we see no reasons to interfere in…

DCIT, New Delhi vs. M/S Jetair Pvt. Ltd., New Delhi

In the result, all the three appeals of the Revenue are dismissed

ITA 6884/DEL/2015[2012-13]Status: DisposedITAT Delhi19 Sept 2018AY 2012-13

Bench: Shri N.K. Billaiya & Shri N.K. Choudhary

For Appellant: Shri Vijay Mehta, CAFor Respondent: Ms. Asima Neb, Sr. DR

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘B’ BENCH, NEW DELHI BEFORE SHRI N.K. BILLAIYA ACCOUNTANT MEMBER, AND SHRI N.K. CHOUDHARY, JUDICIAL MEMBER ITA Nos. 2712, 2713 & 6884/DEL/2015 [Assessment Years: 2010-11, 2011-12 & 2012-13] The Dy. C.I.T Vs. M/s Jetair Pvt. Ltd Circle 13(2) 13, Community Centre, New Delhi Yusuf Sarai, New Delhi PAN : AAACJ 0121 C [Appellant] [Respondent] Date of Hearing : 17.09.2018 Date of Pronouncement : 19.09.2018 Assessee by : Shri Vijay Mehta, CA Revenue by : Ms. Asima Neb, Sr. DR ORDER PER N.K. BILLAIYA, ACCOUNTANT MEMBER, These three appeals by the Revenue are preferr…

DCIT, New Delhi vs. M/S. Jetair (P) Ltd., New Delhi

In the result, all the three appeals of the Revenue are dismissed

ITA 2713/DEL/2015[2011-12]Status: DisposedITAT Delhi19 Sept 2018AY 2011-12

Bench: Shri N.K. Billaiya & Shri N.K. Choudhary

For Appellant: Shri Vijay Mehta, CAFor Respondent: Ms. Asima Neb, Sr. DR

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘B’ BENCH, NEW DELHI BEFORE SHRI N.K. BILLAIYA ACCOUNTANT MEMBER, AND SHRI N.K. CHOUDHARY, JUDICIAL MEMBER ITA Nos. 2712, 2713 & 6884/DEL/2015 [Assessment Years: 2010-11, 2011-12 & 2012-13] The Dy. C.I.T Vs. M/s Jetair Pvt. Ltd Circle 13(2) 13, Community Centre, New Delhi Yusuf Sarai, New Delhi PAN : AAACJ 0121 C [Appellant] [Respondent] Date of Hearing : 17.09.2018 Date of Pronouncement : 19.09.2018 Assessee by : Shri Vijay Mehta, CA Revenue by : Ms. Asima Neb, Sr. DR ORDER PER N.K. BILLAIYA, ACCOUNTANT MEMBER, These three appeals by the Revenue are preferr…

DCIT, New Delhi vs. M/S. Jetair (P) Ltd., New Delhi

In the result, all the three appeals of the Revenue are dismissed

ITA 2712/DEL/2015[2010-11]Status: DisposedITAT Delhi19 Sept 2018AY 2010-11

Bench: Shri N.K. Billaiya & Shri N.K. Choudhary

For Appellant: Shri Vijay Mehta, CAFor Respondent: Ms. Asima Neb, Sr. DR

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘B’ BENCH, NEW DELHI BEFORE SHRI N.K. BILLAIYA ACCOUNTANT MEMBER, AND SHRI N.K. CHOUDHARY, JUDICIAL MEMBER ITA Nos. 2712, 2713 & 6884/DEL/2015 [Assessment Years: 2010-11, 2011-12 & 2012-13] The Dy. C.I.T Vs. M/s Jetair Pvt. Ltd Circle 13(2) 13, Community Centre, New Delhi Yusuf Sarai, New Delhi PAN : AAACJ 0121 C [Appellant] [Respondent] Date of Hearing : 17.09.2018 Date of Pronouncement : 19.09.2018 Assessee by : Shri Vijay Mehta, CA Revenue by : Ms. Asima Neb, Sr. DR ORDER PER N.K. BILLAIYA, ACCOUNTANT MEMBER, These three appeals by the Revenue are preferr…

Deputy Commissioner of Income-Tax vs. M/S. R.L. Gold Pvt. Ltd., Jalgaon

In the result, the appeal of the Revenue is dismissed

ITA 1069/PUN/2015[2010-11]Status: DisposedITAT Pune31 Aug 2018AY 2010-11

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Dr. Sunil PathakFor Respondent: Shri Mukesh Jha
Section 14ASection 40A(2)(a)

…of section 14A r.w. Rule 8D is warranted. In support of his submissions, the ld. AR placed reliance on the following decisions : i. Cheminvest Ltd. Vs. Commissioner of Income Tax, 378 ITR 33 (Delhi); ii. Commissioner of Income Tax Vs. Corrtech Energy P. Ltd., 372 ITR 97 (Guj); iii. Redington (India) Ltd. Vs. Additional Commissioner of Income Tax, 392 ITR 633 (Mad); iv. Shri Goyal Ishwarchand Kishorilal Vs. JCIT in ITA No. 422/PN/2013 for assessment year 2009-10 decided on 26-06-2014. 5. On the other hand Shri Mukesh Jha representing the Department vehemently supported the findings of Commissioner of Income Tax (A…

R.L. Gold Pvt. Ltd vs. Joint Commissioner of Income-Tax

In the result, the appeal of the Revenue is dismissed

ITA 1001/PUN/2015[2010-11]Status: DisposedITAT Pune31 Aug 2018AY 2010-11

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Dr. Sunil PathakFor Respondent: Shri Mukesh Jha
Section 14ASection 40A(2)(a)

…of section 14A r.w. Rule 8D is warranted. In support of his submissions, the ld. AR placed reliance on the following decisions : i. Cheminvest Ltd. Vs. Commissioner of Income Tax, 378 ITR 33 (Delhi); ii. Commissioner of Income Tax Vs. Corrtech Energy P. Ltd., 372 ITR 97 (Guj); iii. Redington (India) Ltd. Vs. Additional Commissioner of Income Tax, 392 ITR 633 (Mad); iv. Shri Goyal Ishwarchand Kishorilal Vs. JCIT in ITA No. 422/PN/2013 for assessment year 2009-10 decided on 26-06-2014. 5. On the other hand Shri Mukesh Jha representing the Department vehemently supported the findings of Commissioner of Income Tax (A…