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.

M/S. Rajmal Lakhichand and Sons vs. Joint Commissioner of Income-Tax

In the result, the appeal of Revenue is dismissed

ITA 1000/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. 4.6 The ld. AR submitted that in ground No. 3 of the appeal the Revenue has assailed deleting the disallowance of Rs.28,53,942/- on…

Sanjeev Kumar Kapoor, Rajgangpur vs. JCIT, Rourkela Range, Rourkela

In the result, appeal filed by the assessee is allowed

ITA 505/CTK/2017[2011-12]Status: DisposedITAT Cuttack27 Aug 2018AY 2011-12

Bench: S/Shri N.S Saini & Pavan Kumar Gadaleassessment Year : 2011-2012

For Appellant: Shri P.R.Mohanty, ARFor Respondent: Shri Subhendu Datta, DR
Section 10(34)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE S/SHRI N.S SAINI, ACCOUNTANT MEMBER AND PAVAN KUMAR GADALE, JUDICIAL MEMBER Assessment Year : 2011-2012 Sanjeev Kumar Kapoor,, Vs. JCIT, Uditnagar, Barpali, Rajgangpur. Rourkela PAN/GIR No.ABUPK 0291 J (Appellant) .. ( Respondent) Assessee by : Shri P.R.Mohanty, AR Revenue by : Shri Subhendu Datta, DR Date of Hearing : 27/08/ 2018 Date of Pronouncement : 27/08/ 2018 O R D E R Per N.S.Saini, AM This is an appeal filed by the assessee against the order of the CIT(A), Sambalpur dated 4.9.2017 for the assessment year 2011-12. 2. The sole i…

T.R.Chemicals Ltd., Rajgangpur vs. Joint Commissioner of Income Tax, Rourkela

In the result, appeal filed by the assessee is allowed

ITA 504/CTK/2017[2011-12]Status: DisposedITAT Cuttack27 Aug 2018AY 2011-12

Bench: S/Shri N.S Saini & Pavan Kumar Gadaleassessment Year : 2011-2012

For Appellant: Shri P.R.Mohanty, ARFor Respondent: Shri Subhendu Datta, DR
Section 10(34)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE S/SHRI N.S SAINI, ACCOUNTANT MEMBER AND PAVAN KUMAR GADALE, JUDICIAL MEMBER Assessment Year : 2011-2012 T.R. Chemicals Ltd., Barpali, Vs. JCIT, Uditnagar, Rajgangpur. Rourkela PAN/GIR No.AABCT 1919 M (Appellant) .. ( Respondent) Assessee by : Shri P.R.Mohanty, AR Revenue by : Shri Subhendu Datta, DR Date of Hearing : 27/08/ 2018 Date of Pronouncement : 27/08/ 2018 O R D E R Per N.S.Saini, AM This is an appeal filed by the assessee against the order of the CIT(A), Sambalpur dated 4.9.2017 for the assessment year 2011-12. 2. The sole iss…

M/S Braza Tyres (P) Ltd., Paonta Sahib vs. DCIT, Circle, Shimla

Appeal of the assessee is treated as allowed for statistical purposes

ITA 1417/CHANDI/2017[2013-14]Status: DisposedITAT Chandigarh21 Aug 2018AY 2013-14
For Appellant: Sh. Harry Rikhy, AdvocateFor Respondent: Sh. Surinder Meena, JCIT
Section 14ASection 36Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘A’ CHANDIGARH BEYFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND Ms. ANNAPURNA GUPTA, ACCOUNTANT MEMBER Assessment Year : 2013-14 M/s Braza Tyres (P) Ltd., Vs. The DCIT, Circle, Rampur Ghat, Paonta Sahib, Shimla District Sirmour (HP) PAN No. AACCB7366F & Assessment Year : 2013-14 M/s Cinq Micron Chem (P) Ltd., Vs. The DCIT, Circle, Rampur Ghat, Paonta Sahib, Shimla District Sirmour (HP) PAN No. AAACC5741R (Appellant) (Respondent) Appellant by : Sh. Harry Rikhy, Advocate Respondent by : Sh. Surinder Meena, JCIT Date of Hearing : 24.05.2018 Date of Pronoun…

M/S Chinq Micron Chem (P) Ltd., Paonta Sahib vs. DCIT, Circle, Shimla

Appeal of the assessee is treated as allowed for statistical purposes

ITA 1416/CHANDI/2017[2013-14]Status: DisposedITAT Chandigarh21 Aug 2018AY 2013-14
For Appellant: Sh. Harry Rikhy, AdvocateFor Respondent: Sh. Surinder Meena, JCIT
Section 14ASection 36Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘A’ CHANDIGARH BEYFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND Ms. ANNAPURNA GUPTA, ACCOUNTANT MEMBER Assessment Year : 2013-14 M/s Braza Tyres (P) Ltd., Vs. The DCIT, Circle, Rampur Ghat, Paonta Sahib, Shimla District Sirmour (HP) PAN No. AACCB7366F & Assessment Year : 2013-14 M/s Cinq Micron Chem (P) Ltd., Vs. The DCIT, Circle, Rampur Ghat, Paonta Sahib, Shimla District Sirmour (HP) PAN No. AAACC5741R (Appellant) (Respondent) Appellant by : Sh. Harry Rikhy, Advocate Respondent by : Sh. Surinder Meena, JCIT Date of Hearing : 24.05.2018 Date of Pronoun…

DCIT 10(2)(2), Mumbai vs. Mirc Electronics Private Ltd, Mumbai

In the result, the appeal Revenue is dismissed

ITA 3845/MUM/2018[2013-14]Status: DisposedITAT Mumbai10 Aug 2018AY 2013-14

Bench: Shri Joginder Singh & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.3845 & 3846/Mum/2018 (नििाारण वर्ा / Assessment Year : 2013-14 & 2014-15) बिाम/ Dcit-10(2)(2) Mirc Electronics Room No. 216-A, 2Nd Floor Limited, G-1, Aayakar Bhavan, M K Road Onida House, V. Mumbai-400020 Mahakali Caves Road, Midc, Mumbai-400093 स्थायी ऱेखा सं./ Pan : Aaacm8055A (अपीऱाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri. Satish Chandra Rajore Assessee By : Shri Dharmendra Singh सुनवाई की तारीख /Date Of Hearing : 10.08.2018 घोषणा की तारीख /Date Of Pronouncement : 10.08.2018 आदेश / O R D E R Per Bench: These Two Appeals, Filed By Revenue, Being Ita No. 3845 & 3846/Mum/2018 For Assessment Year 2013-14 & 2014-15 Respectively , Are Directed Against Separate Appellate Order(S) Both Dated 27.03.2018 Passed By Learned Commissioner Of Income Tax (Appeals)-17, Mumbai (Hereinafter Called “The Cit(A)”), For Assessment Year 2013-14 & 2014-15 Respectively , The Appellate Proceedings Had Arisen Before Learned Cit(A) From Separate Assessment Order(S) Dated 28.03.2016 & 29.12.2016 Respectively Passed By Learned Assessing Officer (Hereinafter Called “The Ao”) U/S 143(3) Of The Income-Tax Act

For Appellant: Shri Dharmendra SinghFor Respondent: Shri. Satish Chandra Rajore
Section 10(34)Section 143(3)Section 14A

…आयकर अपीऱीय अधिकरण “A” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI JOGINDER SINGH, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपीऱ सं./I.T.A. No.3845 & 3846/Mum/2018 (नििाारण वर्ा / Assessment Year : 2013-14 & 2014-15) बिाम/ DCIT-10(2)(2) MIRC Electronics Room No. 216-A, 2nd Floor Limited, G-1, Aayakar Bhavan, M K Road Onida House, v. Mumbai-400020 Mahakali Caves Road, MIDC, Mumbai-400093 स्थायी ऱेखा सं./ PAN : AAACM8055A (अपीऱाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue by: Shri. Satish Chandra Rajore Assessee by : Shri Dharmendra Singh सुनव…

DCIT Cir. 2(2)(1), Mumbai vs. L & T Power Development Ltd., Mumbai

In the result, the appeal of the revenue stand dismissed

ITA 874/MUM/2017[2013-14]Status: DisposedITAT Mumbai10 Aug 2018AY 2013-14

Bench: Shri Joginder Singh & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.874/Mum/2017 (नििाारण वर्ा / Assessment Year : 2013-14) Dcit Cit 2(2)(1) बिाम/ L&T Power Development Room No. 545, 5 Th Floor, Ltd., Aayakar Bhavan, L&T House, N.M. Road, V. M.K Road, Ballard Estate, Mumbai-400020 Mumbai-400038 स्थायी ऱेखा सं./ Pan : Aabcl3867C (अपीऱाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri. Nishant Samaiya, Dr Assessee By : Shri Govind Jhaveri सुनवाई की तारीख /Date Of Hearing : 09.08.2018 घोषणा की तारीख /Date Of Pronouncement : 09.08.2018 आदेश / O R D E R Per Ramit Kocharthis Appeal, Filed By The Revenue, Being Ita No. 874/Mum/2017, Is Directed Against Appellate Order Dated 09.11.2016 Passed By Learned Commissioner Of Income Tax (Appeals)-5, Mumbai (Hereinafter Called “The Cit(A)”), For Assessment Year 2013-14, The Appellate Proceedings Had Arisen Before Learned Cit(A) From Assessment Order Dated 30.11.2015 Passed By Learned Assessing Officer (Hereinafter Called “The Ao”) U/S 143(3) Of The Income-Tax Act, 1961 (Hereinafter Called “The Act”) For Assessment Year 2013-14. I.T.A. No.874/Mum/2017

For Appellant: Shri Govind JhaveriFor Respondent: Shri. Nishant Samaiya, DR
Section 143(3)Section 14A

…आयकर अपीऱीय अधिकरण “A” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI JOGINDER SINGH, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपीऱ सं./I.T.A. No.874/Mum/2017 (नििाारण वर्ा / Assessment Year : 2013-14) DCIT CIT 2(2)(1) बिाम/ L&T Power Development Room No. 545, 5 th floor, Ltd., Aayakar Bhavan, L&T House, N.M. Road, v. M.K Road, Ballard Estate, Mumbai-400020 Mumbai-400038 स्थायी ऱेखा सं./ PAN : AABCL3867C (अपीऱाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue by: Shri. Nishant Samaiya, DR Assessee by : Shri Govind Jhaveri सुनवाई की तारीख /Date of He…

Kanyakumari Builders P.Ltd, Mumbai vs. DCIT CC 4(2), Mumbai

In the result, appeal of the assessee is allowed

ITA 498/MUM/2017[2013-14]Status: DisposedITAT Mumbai10 Aug 2018AY 2013-14

Bench: Shri C.N. Prasad, Hon'Ble & Shri N.K. Pradhan, Hon'Blem/S. Kanyakumari Builders Pvt. Ltd., V. Dcit Central Circle – 4(2) Raheja Chamber, Linking Road, Mumbai Main Avenue, 23-25 M.G. Road, Santacruze (W). Mumbai -400 054

For Appellant: Shri Nishit GandhiFor Respondent: Shri Abiram Kartikeyan
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI N.K. PRADHAN, HON'BLE ACCOUNTANT MEMBER M/s. Kanyakumari Builders Pvt. Ltd., v. DCIT Central Circle – 4(2) Raheja Chamber, Linking Road, Mumbai Main Avenue, 23-25 M.G. Road, Santacruze (W). Mumbai -400 054 PAN: AAACK 2833 N (Appellant) (Respondent) Assessee by : Shri Nishit Gandhi Department by : Shri Abiram Kartikeyan Date of Hearing : 01.08.2018 Date of Pronouncement : 10.08.2018 O R D E R PER C.N. PRASAD (JM) 1. This appeal is filed by the assessee against the order of the Learned Commiss…

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

In the result, the appeal of the assessee is allowed

ITA 304/MUM/2014[2002-03]Status: DisposedITAT Mumbai08 Aug 2018AY 2002-03

Bench: Shri Joginder Singh, Jm & Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./I.T.A. Nos.304 & 305/Mum/2014 (िनधा"रणवष" / Assessment Years: 2002-03 & 2003-04) Sodexo Food Solutions India Deputy Commissioner Of Income Private Limited Tax Range-8(3) (Formerly Known As Radhakrishna Hospitality 2Nd Floor, Aaykar Bhavan बनाम/ Services Private Limited) M.K.Road, Mumbai -400 020 Gemstar Commercial Complex Vs. 1St Floor, Ramchandra Lane Extn. Kanchpada, Malad(W) Mumbai-400 064 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacr-2547-Q (अपीलाथ"/Appellant) (""थ" / Respondent) : & आयकरअपीलसं./I.T.A. No.7042/Mum/2012 (िनधा"रणवष" / Assessment Year: 2009-10) Sodexo Food Solutions India Assistant Commissioner Of Private Limited Income Tax -8(3) (Formerly Known As Radhakrishna Hospitality Room No.217, 2Nd Floor बनाम/ Services Private Limited) Aaykar Bhavan, M.K.Road Gemstar Commercial Complex Vs. 1St Floor, Ramchandra Lane Extn. Mumbai -400 020 Kanchpada, Malad(W) Mumbai-400 064 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacr-2547-Q (अपीलाथ"/Appellant) (""थ" / Respondent) : & आयकरअपीलसं./I.T.A. No.6864/Mum/2012 (िनधा"रणवष" / Assessment Year: 2009-10) Assistant Commissioner Of Sodexo Food Solutions India Private Limited Income Tax -8(3) बनाम/ (Formerly Known As Radhakrishna Hospitality Room No.217, 2Nd Floor Services Private Limited) Vs. Aaykar Bhavan, M.K.Road Gemstar Commercial Complex 1St Floor, Ramchandra Lane Extn.

For Appellant: J.D.Mistry, Ld.ARFor Respondent: V.Justin, Ld. DR
Section 143(3)Section 254

…& Haryana High Court 2015 4 ITR-OL 246 6. CIT Vs Hero Cycles Ltd Hon’ble Punjab & Haryana High Court 323 ITR 518 7. CIT Vs. Winsome Textiles Ind. Ltd. Hon’ble Punjab & Haryana High Court 319 ITR 204 8. CIT Vs Corrtech Energy Pvt Ltd Hon’ble Gujarat High Court 223 Taxmann.com 130 The revenue is unable to bring on record any contrary judgment to controvert the same. In view of the catena of judgment of higher judicial Sodexo Food Solutions India Private Limited Assessment Years-2002-03, 2003-04 & 2009-10 authorities in favor of the assessee, respectfully following the same, we conclude that since no exempt income…

Sodexo Food Solutions India P.Ltd ( Formelry Knwona S Radhakrishna Hospialality Services P.Ltd), Mumbai vs. Asst CIT 8(3), Mumbai

In the result, the appeal of the assessee is allowed

ITA 7042/MUM/2012[2009-10]Status: DisposedITAT Mumbai08 Aug 2018AY 2009-10

Bench: Shri Joginder Singh, Jm & Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./I.T.A. Nos.304 & 305/Mum/2014 (िनधा"रणवष" / Assessment Years: 2002-03 & 2003-04) Sodexo Food Solutions India Deputy Commissioner Of Income Private Limited Tax Range-8(3) (Formerly Known As Radhakrishna Hospitality 2Nd Floor, Aaykar Bhavan बनाम/ Services Private Limited) M.K.Road, Mumbai -400 020 Gemstar Commercial Complex Vs. 1St Floor, Ramchandra Lane Extn. Kanchpada, Malad(W) Mumbai-400 064 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacr-2547-Q (अपीलाथ"/Appellant) (""थ" / Respondent) : & आयकरअपीलसं./I.T.A. No.7042/Mum/2012 (िनधा"रणवष" / Assessment Year: 2009-10) Sodexo Food Solutions India Assistant Commissioner Of Private Limited Income Tax -8(3) (Formerly Known As Radhakrishna Hospitality Room No.217, 2Nd Floor बनाम/ Services Private Limited) Aaykar Bhavan, M.K.Road Gemstar Commercial Complex Vs. 1St Floor, Ramchandra Lane Extn. Mumbai -400 020 Kanchpada, Malad(W) Mumbai-400 064 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacr-2547-Q (अपीलाथ"/Appellant) (""थ" / Respondent) : & आयकरअपीलसं./I.T.A. No.6864/Mum/2012 (िनधा"रणवष" / Assessment Year: 2009-10) Assistant Commissioner Of Sodexo Food Solutions India Private Limited Income Tax -8(3) बनाम/ (Formerly Known As Radhakrishna Hospitality Room No.217, 2Nd Floor Services Private Limited) Vs. Aaykar Bhavan, M.K.Road Gemstar Commercial Complex 1St Floor, Ramchandra Lane Extn.

For Appellant: J.D.Mistry, Ld.ARFor Respondent: V.Justin, Ld. DR
Section 143(3)Section 254

…& Haryana High Court 2015 4 ITR-OL 246 6. CIT Vs Hero Cycles Ltd Hon’ble Punjab & Haryana High Court 323 ITR 518 7. CIT Vs. Winsome Textiles Ind. Ltd. Hon’ble Punjab & Haryana High Court 319 ITR 204 8. CIT Vs Corrtech Energy Pvt Ltd Hon’ble Gujarat High Court 223 Taxmann.com 130 The revenue is unable to bring on record any contrary judgment to controvert the same. In view of the catena of judgment of higher judicial Sodexo Food Solutions India Private Limited Assessment Years-2002-03, 2003-04 & 2009-10 authorities in favor of the assessee, respectfully following the same, we conclude that since no exempt income…

ACIT 8(3), Mumbai vs. Sodexo Food Solutions India P.Ltd ( Formerly Known As Radhakrishna Hospitality Services P.Ltd)), Mumbai

In the result, the appeal of the assessee is allowed

ITA 6864/MUM/2012[2009-10]Status: DisposedITAT Mumbai08 Aug 2018AY 2009-10

Bench: Shri Joginder Singh, Jm & Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./I.T.A. Nos.304 & 305/Mum/2014 (िनधा"रणवष" / Assessment Years: 2002-03 & 2003-04) Sodexo Food Solutions India Deputy Commissioner Of Income Private Limited Tax Range-8(3) (Formerly Known As Radhakrishna Hospitality 2Nd Floor, Aaykar Bhavan बनाम/ Services Private Limited) M.K.Road, Mumbai -400 020 Gemstar Commercial Complex Vs. 1St Floor, Ramchandra Lane Extn. Kanchpada, Malad(W) Mumbai-400 064 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacr-2547-Q (अपीलाथ"/Appellant) (""थ" / Respondent) : & आयकरअपीलसं./I.T.A. No.7042/Mum/2012 (िनधा"रणवष" / Assessment Year: 2009-10) Sodexo Food Solutions India Assistant Commissioner Of Private Limited Income Tax -8(3) (Formerly Known As Radhakrishna Hospitality Room No.217, 2Nd Floor बनाम/ Services Private Limited) Aaykar Bhavan, M.K.Road Gemstar Commercial Complex Vs. 1St Floor, Ramchandra Lane Extn. Mumbai -400 020 Kanchpada, Malad(W) Mumbai-400 064 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacr-2547-Q (अपीलाथ"/Appellant) (""थ" / Respondent) : & आयकरअपीलसं./I.T.A. No.6864/Mum/2012 (िनधा"रणवष" / Assessment Year: 2009-10) Assistant Commissioner Of Sodexo Food Solutions India Private Limited Income Tax -8(3) बनाम/ (Formerly Known As Radhakrishna Hospitality Room No.217, 2Nd Floor Services Private Limited) Vs. Aaykar Bhavan, M.K.Road Gemstar Commercial Complex 1St Floor, Ramchandra Lane Extn.

For Appellant: J.D.Mistry, Ld.ARFor Respondent: V.Justin, Ld. DR
Section 143(3)Section 254

…& Haryana High Court 2015 4 ITR-OL 246 6. CIT Vs Hero Cycles Ltd Hon’ble Punjab & Haryana High Court 323 ITR 518 7. CIT Vs. Winsome Textiles Ind. Ltd. Hon’ble Punjab & Haryana High Court 319 ITR 204 8. CIT Vs Corrtech Energy Pvt Ltd Hon’ble Gujarat High Court 223 Taxmann.com 130 The revenue is unable to bring on record any contrary judgment to controvert the same. In view of the catena of judgment of higher judicial Sodexo Food Solutions India Private Limited Assessment Years-2002-03, 2003-04 & 2009-10 authorities in favor of the assessee, respectfully following the same, we conclude that since no exempt income…

Gujarat Fluorochemicals Limited, Vadodara vs. The Deputy Commissioner of Income Tax, Circle-1(1)(1), Vadodara

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

ITA 805/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad03 Aug 2018AY 2012-13

Bench: Shri Rajpal Yadav & Shri Amarjit Singhआयकर अपील सं./ Ita No.805/Ahd/2017 "नधा"रण वष"/Asstt. Year: 2012-2013 & Asst.Year : 2013-2014

For Appellant: Shri S.N. Soparkar and Shri Parin Shah, ARFor Respondent: Shri O.P. Vaishnav, CIT-DR
Section 115JSection 143(2)Section 143(3)Section 14A

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘D’ BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI AMARJIT SINGH, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No.805/Ahd/2017 "नधा"रण वष"/Asstt. Year: 2012-2013 AND Asst.Year : 2013-2014 Gujarat Fluorochemicals Ltd. Vs. DCIT, Cir.1(1)(1) 2nd Floor, ABS Tower Vadodara. Old Padra Road Vadodara 390 007. PAN : AAACG 6725 H अपीलाथ"/ (Appellant) "त् यथ"/ (Respondent) Assessee by : Shri S.N. Soparkar and Shri Parin Shah, AR Revenue by : Shri O.P. Vaishnav, CIT-DR सुनवाई क" तार"ख/Date of Hearing : 12/07/2018 घोषणा…

Gujarat Flurochemicals Limited., Vadodara vs. The ACIT, Circle-1(1)(1), Vadodara

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

ITA 2744/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad03 Aug 2018AY 2013-14

Bench: Shri Rajpal Yadav & Shri Amarjit Singhआयकर अपील सं./ Ita No.805/Ahd/2017 "नधा"रण वष"/Asstt. Year: 2012-2013 & Asst.Year : 2013-2014

For Appellant: Shri S.N. Soparkar and Shri Parin Shah, ARFor Respondent: Shri O.P. Vaishnav, CIT-DR
Section 115JSection 143(2)Section 143(3)Section 14A

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘D’ BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI AMARJIT SINGH, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No.805/Ahd/2017 "नधा"रण वष"/Asstt. Year: 2012-2013 AND Asst.Year : 2013-2014 Gujarat Fluorochemicals Ltd. Vs. DCIT, Cir.1(1)(1) 2nd Floor, ABS Tower Vadodara. Old Padra Road Vadodara 390 007. PAN : AAACG 6725 H अपीलाथ"/ (Appellant) "त् यथ"/ (Respondent) Assessee by : Shri S.N. Soparkar and Shri Parin Shah, AR Revenue by : Shri O.P. Vaishnav, CIT-DR सुनवाई क" तार"ख/Date of Hearing : 12/07/2018 घोषणा…

M/S. Ufo Moviez India Ltd., New Delhi vs. DCIT, New Delhi

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

ITA 6780/DEL/2015[2011-12]Status: DisposedITAT Delhi31 Jul 2018AY 2011-12

Bench: Shri N.K. Billaiya & Shri Suchitra Kamble[A.Y 2011-12] Ufo Moviez India Ltd Vs. The Dy. C.I.T 1-B, First Floor, Sagar Apartments Circle 27(1) 6, Tilak Marg, New Delhi New Delhi Pan : Aabcv 8900 E [Appellant] [Respondent] Date Of Hearing : 31.07.2018 Date Of Pronouncement : 31.07.2018

For Appellant: Shri Piyush Chawla, AdvFor Respondent: Shri H.K. Choudhary, CIT- DR
Section 14A

…fortified by the decision of the Special 5 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, disallowance of Rs. 4,90,906/- is directed to be deleted. 10. In the result, the appeal filed by the assessee is allowed. Order pronounced in the open court on 31st July, 2018. [SUCHITRA KAMBLE] [N.K. BILLAIYA] JUDICIAL MEMBER ACCOUNTANT MEMBER Dated: 31st July, 2018 VL/…

Rose Financiers & Commercials Pvt. Ltd., Kolkata vs. ITO, Ward - 12(4), Kolkata

In the result the appeal of the assessee is allowed

ITA 753/KOL/2018[2012-13]Status: DisposedITAT Kolkata13 Jul 2018AY 2012-13

Bench: Hon’Ble Shri N.S.Saini, Am ] Assessment Year : 2012-13

For Appellant: Shri M.Satnaliwala, ARFor Respondent: Shri Sanjoy Mukherjee, Addl. CIT
Section 14A

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH ‘SMC’ KOLKATA [Before Hon’ble Shri N.S.Saini, AM ] Assessment Year : 2012-13 Rose Financiers & Commercials -versus- I.T.O., Ward – 12 (4) Pvt. Ltd., Kolkata Kolkata (PAN:AABCR 2935 H) (Appellant) (Respondent) For the Appellant: Shri M.Satnaliwala, AR For the Respondent: Shri Sanjoy Mukherjee, Addl. CIT Date of Hearing : 11.07.2018. Date of Pronouncement : 13.07.2018. ORDER PER N.S.SAINI, AM This is an appeal filed by the assessee against the order dated 13.03.2018 of C.I.T-(A)-4, Kolkata for A.Y. 2012-13. 2. The sole issue involved in this appeal is that the CI…

Balvir Singh Sekhon, Ludhiana vs. Addl. CIT, R-VII, Ludhiana

In the result the appeal of the assessee is treated as

ITA 1229/CHANDI/2017[2011-12]Status: DisposedITAT Chandigarh10 Jul 2018AY 2011-12

Bench: Shri Sanjay Garg & Shri B.R.R. Kumarbalvir Singh Sekhon, Vs. The Addl. Cit, B-Xx-1881, St.No.5, Range Vii, Maharaj Nagar, Ludhiana. Ludhiana. Pan: Advps6951J (Appellant) (Respondent)

For Appellant: Shri Sarabjit Garg, CAFor Respondent: Smt.Meenakshi Vohra, Sr.DR
Section 14ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH ‘B’, CHANDIGARH BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND SHRI B.R.R. KUMAR, ACCOUNTANT MEMBER Balvir Singh Sekhon, Vs. The Addl. CIT, B-XX-1881, ST.No.5, Range VII, Maharaj Nagar, Ludhiana. Ludhiana. PAN: ADVPS6951J (Appellant) (Respondent) Appellant by : Shri Sarabjit Garg, CA Respondent by : Smt.Meenakshi Vohra, Sr.DR Date of hearing :13.04.2018 Date of Pronouncement :10.07.2018 ORDER Per Sanjay Garg, Judicial Member : This appeal has been preferred by the assessee against the order of Ld. Commissioner of Income Tax (Appeals)-3, Ludhiana (hereinafter…

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

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

ITA 6/CHANDI/2017[2013-14]Status: DisposedITAT Chandigarh02 Jul 2018AY 2013-14

Bench: Shri Sanjay Garg, Judicial Membe & Ms. Annapurna Gupta, Accountantmember Assessment Year : 2013-14

For Appellant: Sh. Manoj Kumar, Sr.DRFor Respondent: S/Sh. Ashwani Kumar, CA
Section 14ASection 36Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘A’ CHANDIGARH BEFORE SHRI SANJAY GARG, JUDICIAL MEMBE AND Ms. ANNAPURNA GUPTA, ACCOUNTANTMEMBER Assessment Year : 2013-14 The ACIT, Circle, M/s Lotus Processors Pvt Ltd, Sangrur, Vs. XIII-1689, Lakhi Colony, Barnala, PAN No. AAKCS8706J (Appellant) (Respondent) Appellant by : Sh. Manoj Kumar, Sr.DR Respondent by : S/Sh. Ashwani Kumar, CA Sh. Aditya Kumar, CA Date of Hearing : 02.07.2018 Date of Pronouncement : 02.07.2018 ORDER Per Sanjay Garg, Judicial Member: The present appeal has been preferred by the Revenue against the order dated 14.10.2016 of th…

D.B. Corp. Limited, Ahmedabad vs. The Dy. Commissioner of Income Tax, Circle-1(1)(2), Ahmedabad

In the result, the cross appeals of revenue and the assesee are dismissed

ITA 2013/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad27 Jun 2018AY 2012-13
For Appellant: Shri Dhinal Shah, A.RFor Respondent: Shri Prasoon Kabra, Sr. D.R
Section 14Section 143(2)Section 143(3)Section 14A

…ents made by it which is apparent from audited annual accounts as well as computation of total income as submitted before Assessing Officer as well as in appellate proceedings. The Hon'ble Gujarat High court in the case of C/T V/s Corrtech Energy Pvt Limited (45 Taxmann.com 116), on identical issue of disallowance u/s 14A when no dividend income is earned by assessee, has held as under: "4. Counsel for the Revenue submitted that the Assessing Officer as well as CIT(Appeals) had applied formula of rule 8D of the Income Tax Rules, since this case arose after the assessment year 2009-2010. Since in the present case,…

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

In the result, the cross appeals of revenue and the assesee are dismissed

ITA 2009/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad27 Jun 2018AY 2012-13
For Appellant: Shri Dhinal Shah, A.RFor Respondent: Shri Prasoon Kabra, Sr. D.R
Section 14Section 143(2)Section 143(3)Section 14A

…ents made by it which is apparent from audited annual accounts as well as computation of total income as submitted before Assessing Officer as well as in appellate proceedings. The Hon'ble Gujarat High court in the case of C/T V/s Corrtech Energy Pvt Limited (45 Taxmann.com 116), on identical issue of disallowance u/s 14A when no dividend income is earned by assessee, has held as under: "4. Counsel for the Revenue submitted that the Assessing Officer as well as CIT(Appeals) had applied formula of rule 8D of the Income Tax Rules, since this case arose after the assessment year 2009-2010. Since in the present case,…

D vs. Dishti Industries Ltd., Pune

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

ITA 1277/PUN/2016[2011-12]Status: DisposedITAT Pune25 Jun 2018AY 2011-12

Bench: Shri D.Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / Ita No.1277/Pun/2016 अपील िनधा"रण िनधा"रण वष" िनधा"रण िनधा"रण वष" वष" / Assessment Year : 2011-12 वष"

For Appellant: Shri Hari KrishanFor Respondent: Dr. Vivek Aggarwal
Section 14ASection 2(47)Section 43(1)

…पुणे "यायपीठ "यायपीठ "यायपीठ “बी "यायपीठ पुणे म"म"म"म" आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, पुणे अिधकरण पुणे पुणे बी बी” पुणे बी पुणे पुणे IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE "ी "ी डी "ी "ी डी. क"णाकरा क"णाकरा क"णाकरा राव क"णाकरा लेखा सद"य सद"य सद"य सद"य डी डी राव राव , लेखा राव लेखा लेखा एवं "ी "ी "ी िवकास "ी िवकास अव"थी अव"थी अव"थी, "याियक अव"थी "याियक "याियक सद"य "याियक सद"य सद"य केकेकेके सम" सद"य सम" सम" सम" एवं एवं एवं िवकास िवकास BEFORE SHRI D.KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं. / ITA No.1277/PUN/20…