How many judgments cite CIT v. Corrtech Energy (P.) Ltd.?

579 judgments on BharatTax cite CIT v. Corrtech Energy (P.) Ltd. (223 Taxmann 130), spanning 2014 to 2026.

Which sections of the Income Tax Act does CIT v. Corrtech Energy (P.) Ltd. come up under?

It is most often cited in judgments turning on Section 14A, Section 143(3), Section 1961, Section 8D, Section 115JB, Section 143(2).

CIT v. Corrtech Energy (P.) Ltd.

223 Taxmann 130High Court2014#106 most cited

What is CIT v. Corrtech Energy (P.) Ltd. authority for?

Disallowance under Section 14A read with Rule 8D is not warranted if the assessee has not earned any exempt income in the relevant assessment year.

579

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 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 14A Section 143(3)Section 1961 Section 8D Section 115JB Section 143(2)Section 37(1)Section 250

Issues it is cited on

disallowance under section 14a disallowance u/s 14a section 14a section 36(1)(iii)section 115jb section 36(1)section 37 section 36 section 10 previous year scrutiny assessment assistant commissioner

Judgments citing CIT v. Corrtech Energy (P.) Ltd.

Pee Kay Vanijya Pvt. Ltd., Kolkata vs. DCIT, Cir. 7(1), Kolkata

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

ITA 851/KOL/2024[2017-18]Status: DisposedITAT Kolkata09 Sept 2024AY 2017-18

Bench: Shri Pradip Kumar Choubey & Shri Rakesh Mishraassessment Year: 2017-18

For Appellant: Akkal Dudhwewala, ARFor Respondent: S.B. Chakraborthy, JCIT, Sr. DR

Section 143(3)Section 14ASection 234BSection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH KOLKATA BEFORE SHRI PRADIP KUMAR CHOUBEY, JUDICIAL MEMBER AND SHRI RAKESH MISHRA, ACCOUNTANT MEMBER Assessment Year: 2017-18 Pee Kay Vanijya Private Limited, DCIT, Circle-7(1), Kolkata, 7C, Kiran Shankar Roy Road, Aayakar Bhawan, P-7, Hasting Chambers, 4th Floor, Vs Chowringhee Square, Kolkata - 700001 Kolkata - 700069 (PAN: AABCP6488P) (Appellant) (Respondent) Present for: Appellant by : Akkal Dudhwewala, AR Respondent by : S.B. Chakraborthy, JCIT, Sr. DR Date of Hearing : 20.08.2024 Date of Pronouncement : 09.09.2024 O R D E R PER RAKESH MISHRA, ACCOUNTANT MEMB…

Assistant Commissioner of Income-Tax, Circle-2(1)(1), Vadodara vs. Oriental Enterprises Private Limited, Pcc Notified Area

ITA 807/AHD/2023[2018-19]Status: DisposedITAT Ahmedabad27 Aug 2024AY 2018-19

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokar

For Appellant: Shri Vartik Chokshi, ARFor Respondent: Shri Ashok Natha Bhalekar, Sr.DR

Section 143(3)Section 36(1)(va)Section 37

…t income during the year under consideration. He placed on record the details from the financial statements that no dividend is received from the subsidiary. The Ld.AR placed reliance on the decision of Hon’ble Gujarat High Court in case of Corrtech Pvt. Ltd. 45 Taxmann.com 116. The Ld.AR further argued that the AO mistakenly referred to tax Audit Report of A.Y. 2015-16 where the disallowance u/s.14A of the Act, was worked out by the assessee and the assessee has not worked out such disallowance as it has not earned any exempt income during the year. The Ld.AR also placed reliance on the decision of Hon’ble Gujar…

Assistant Commissioner of Income-Tax, Circle 2(1)(1), Vadodara vs. Oriental Enterprises Private Limited, Pcc Notified Area

ITA 732/AHD/2023[2016-17]Status: DisposedITAT Ahmedabad27 Aug 2024AY 2016-17

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokar

For Appellant: Shri Vartik Chokshi, ARFor Respondent: Shri Ashok Natha Bhalekar, Sr.DR

Section 143(3)Section 36(1)(va)Section 37

Oriental Enterprise Private Limited, Vadodara vs. The ACIT, Circle-2(1)(2), Vadodara

ITA 661/AHD/2023[2016-17]Status: DisposedITAT Ahmedabad27 Aug 2024AY 2016-17

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokar

For Appellant: Shri Vartik Chokshi, ARFor Respondent: Shri Ashok Natha Bhalekar, Sr.DR

Section 143(3)Section 36(1)(va)Section 37

Elegant Dealmark Pvt. Ltd., Kolkata vs. ITO, Ward-5(3), Kolkata

In the result, the appeal filed by the assessee is partly allowed, with Ground No

ITA 51/KOL/2024[2012-13]Status: DisposedITAT Kolkata21 Aug 2024AY 2012-13

Bench: Sri Rajpal Yadav, Vice- & Sri Sanjay Awasthi

Section 131Section 14ASection 68

…आयकर अपीलीय अधिकरण कोलकाता 'ए' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘A’ BENCH, KOLKATA श्री राजपाल यादव, उपाध्यक्ष (कोलकाता क्षेत्र) एवं श्री संजय अवस्थी, लेखा सदस्य के समक्ष Before SRI RAJPAL YADAV, VICE-PRESIDENT & SRI SANJAY AWASTHI, ACCOUNTANT MEMBER I.T.A. No.: 51/KOL/2024 Assessment Year: 2012-13 Elegant Dealmark Pvt. Ltd......................................................Appellant [PAN: AACCE 7972 Q] Vs. ITO, Ward-5(3), Kolkata........................................................Respondent Appearances: Assessee represented by: None. Department represented by: B.K. Singh, Addl.…

Jagriti Job Finder Private Limited, New Delhi vs. PCIT Central - 1, New Delhi

In the result, the appeal of the assessee is allowed

ITA 2133/DEL/2024[2018-19]Status: DisposedITAT Delhi14 Aug 2024AY 2018-19

Bench: Ms.Madhumita Roy & Shri Avdhesh Kumar Mishram/S Jagriti Job Finder Vs. Pcit (Central) -1 Private Limited, 222, 2Nd New Delhi-110055 Floor Hemkunt Chamber, 89, Nehru Place, New Delhi – 110019 "थायीलेखासं./जीआइआरसं./Pan/Gir No: Aabcj5974E Appellant .. Respondent

For Appellant: Sh. Ashwani Kumar &For Respondent: Sh. Sanjay Pandey

Section 139(1)Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 14ASection 263

…P a g e | 1 M/s Jagriti Job Finder Pvt. Ltd. Vs. PCIT(Central)-1 Delhi IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, DELHI BEFORE MS.MADHUMITA ROY, JUDICIAL MEMBER & SHRI AVDHESH KUMAR MISHRA, ACCOUNTANT MEMBER M/s Jagriti Job Finder Vs. PCIT (Central) -1 Private Limited, 222, 2nd New Delhi-110055 Floor Hemkunt Chamber, 89, Nehru Place, New Delhi – 110019 "थायीलेखासं./जीआइआरसं./PAN/GIR No: AABCJ5974E Appellant .. Respondent Appellant by : Sh. Ashwani Kumar & Sh. Ankur Agarwal Respondent by : Sh. Sanjay Pandey Date of Hearing 05.08.2024 Date of Pronouncement 14.08.2024 O R D E R PER MADHUMITA ROY, JM: T…

A-Kal Televerse Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle-7(1)(1), Bangalore

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

ITA 538/BANG/2024[2014-15]Status: DisposedITAT Bangalore30 Jul 2024AY 2014-15

Bench: Shri Chandra Poojari & Shri Keshav Dubey

For Appellant: Sri. Navaneeth N Kini, CAFor Respondent: Sri. Guru Kumar S, Addl. CIT-DR

Section 143(2)Section 14ASection 250Section 36(1)(ii)

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “A”, BANGALORE Before Shri Chandra Poojari, Accountant Member & Shri Keshav Dubey, Judicial Member ITA No.538/Bang/2024: Asst.Year : 2014-2015 M/s.A-Kal Televerse Pvt. Ltd. The Deputy Commissioner of 180/63 7G, Council Khata Income-tax, Circle 7(1)(1) vs. Vishveshwaraiah Industrial Bangalore. Area, Whitefield, Bangalore – 560 048. PAN: AABCT8183H. (Appellant) (Respondent) Appellant by: Sri. Navaneeth N Kini, CA Respondent by: Sri. Guru Kumar S, Addl. CIT-DR Date of Date of Hearing : 28.05.2024 Pronouncement: 30.07.2024 O R D E R Per Keshav Dubey, JM : This a…

Income Tax Officer-12(2)(1), Mumbai vs. Elder Prroject Limited, Mumbai

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

ITA 677/MUM/2024[2013-14]Status: DisposedITAT Mumbai29 Jul 2024AY 2013-14

Bench: Shri Pavan Kumar Gadale & Smt Renu Jauhriito(It)-12(2)(1), Vs. Elder Project Ltd 301-302, Kunthu Room No. 145, 1St Floor, Commercial Centre, Aayakar Bhawan, 3Rd Floor, Plot No. 174, Churchgate, Near Ayyappa Temple, Mumbai – 400020. Bangur N, Goregaon (W), Mumbai-400090. Pan/Gir No. Aaace7387B (अपीलाथ"/Appellant) (""यथ"/Respondent)

Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL, “E” BENCH MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & SMT RENU JAUHRI, ACCOUNTANT MEMBER ITO(IT)-12(2)(1), Vs. Elder Project Ltd 301-302, Kunthu Room No. 145, 1st Floor, Commercial Centre, Aayakar Bhawan, 3rd Floor, Plot No. 174, Churchgate, Near Ayyappa Temple, Mumbai – 400020. Bangur N, Goregaon (W), Mumbai-400090. PAN/GIR No. AAACE7387B (अपीलाथ"/Appellant) (""यथ"/Respondent) Appellant by Shri P.D.Chougule.Sr.DR Respondent by Shri Mani Jain.AR सुनवाई क" तार"ख/Date of Hearing 27.06.2024 घोषणा क" तार"ख/Date of Pronouncement 30.07.2024 ORDER PER PAVAN KUMAR GA…

Maini Materials Movement Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle-4(1)(1), Bangalore

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

ITA 1069/BANG/2024[2015-16]Status: DisposedITAT Bangalore22 Jul 2024AY 2015-16

Bench: Shri Waseem Ahmed & Shri Keshav Dubeyassessment Year : 2015-16

For Appellant: Shri Srinivas K.P, CAFor Respondent: Shri Chinmay Anand Jain, JCIT (DR)

Section 14ASection 14A(1)Section 35(1)(iv)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER Assessment Year : 2015-16 Maini Materials Movement Pvt. Ltd., Vs. The Dy. Commissioner of No.38, Maini Sadan, Income Tax, 7th Cross, Lavelle Road, Circle- 4(1)(1), Bengaluru-560 025. Bengaluru. PAN – AABCM 8922 D APPELLANT RESPONDENT Assessee by : Shri Srinivas K.P, CA Revenue by : Shri Chinmay Anand Jain, JCIT (DR) Date of hearing : 04.07.2024 Date of Pronouncement : 22.07.2024 O R D E R PER WASEEM AHMED, ACCOUNTANT MEMBER: This is an appeal filed by the assessee a…

N. K. Proteins Ltd., Ahmedabad vs. The Assistant Commissioner of Income Tax, Circle-3(1)(1), Ahmedabad

ITA 313/AHD/2022[2017-18]Status: DisposedITAT Ahmedabad12 Jun 2024AY 2017-18

Bench: Or During The Course Of Hearing Of The Appeal.”

For Appellant: Shri Vartik Choksi, A.RFor Respondent: Shri Ketan Gajjar, CIT-D.R

Section 115JSection 14ASection 250

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH Before: Shri Siddhartha Nautiyal, Judicial Member And Shri Makarand V. Mahadeokar, Accountant Member Assessment Year : 2017-18 N.K. Proteins Ltd., The ACIT, 7th Floor, Popular House, Circle-3(1)(1), Ashram Road, Ahmedabad Vs Ahmedabad PAN: AAACN9377N (Respondent) (Appellant) Assessee by: Shri Vartik Choksi, A.R. Revenue by: Shri Ketan Gajjar, CIT-D.R. Date of hearing : 03-06-2024 Date of pronouncement : 12-06-2024 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- This is an appeal filed by the assessee against the order of the ld. Commission…

Deputy Commissioner of Income Tax Central Circle 1(1), Ahmedabad vs. Astral Limited, Ahmedabad

In the result, ground number 2 of the Department’s appeal is dismissed

ITA 921/AHD/2023[2018-19]Status: DisposedITAT Ahmedabad04 Jun 2024AY 2018-19

Bench: The First Appellate Authority Which Has Been Decided By The Ld. Cit(A) Vide The Impugned Order. The Revenue Is In Appeal Us Before Us.

For Appellant: Shri Vartik Choksi, A.RFor Respondent: Shri Pratik Sharma, Sr. D.R

Section 143(3)Section 144C(3)Section 14ASection 92C

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Siddhartha Nautiyal, Judicial Member And Shri Narendra Prasad Sinha, Accountant Member Assessment Year 2018-19 The DCIT, Astral Limited Central Circle-1(1), 207/1, Astral House, Ahmedabad Vs B/H Rajpath Club (Appellant) Off S.G. Highway, Ahmedabad-380059 PAN: AABCA2951N (Respondent) Assessee by: Shri Vartik Choksi, A.R. Revenue by: Shri Pratik Sharma, Sr. D.R. Date of hearing : 22-05-2024 Date of pronouncement : 04-06-2024 आदेश/ORDER PER : NARENDRA PRASAD SINHA, ACCOUNTANT MEMBER:- This appeal is filed by the Revenue against the order…

Quantum Advisors Esop Trust, Mumbai vs. The Income-Tax Officer (Exemptions), Mumbai

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

ITA 4548/MUM/2023[2017-18]Status: DisposedITAT Mumbai28 May 2024AY 2017-18

Bench: Shri Prashant Maharishi, Am & Shri Sunil Kumar Singh, Jm The Income-Tax Officer Quantum Advisors Esop Trust (Exemptions) 6Th Floor, Hoechst House The Income-Tax Officer Vs. Nariman Point, (Exemptions), Ward, 2(4), Mumbai-400 021 Piramal Chamber, Lal Baug, Parel, Mumbai-400 012 (Appellant) (Respondent) Pan No. Aaatq0156D

For Appellant: Mr. Ninad A Patade, AR

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

…stained under Section 14A of the Act. Hon'ble Karnataka High Court Quantum Advisors ESOP Trust; A.Y. 17-18 in Pragathi Krishna Gramin Bank Vs. Joint Commissioner of Income Tax, 256 taxman 349 and Hon'ble Gujarat High Court in CIT vs. M/S. Corrtech Energy Ltd. 372 ITR 97, has clearly held so. Further, Hon'ble Bombay High Court in case of HSBC Invest Direct (India) Ltd dated 4th February, 2019, has also held so that the disallowance under Section 14A of the Act cannot exceed the exempt income. Hon'ble Bombay High Court in case of M/S Nirved Traders Pvt. Ltd. (supra) dated 23rd April, 2019, has clearly held so. In v…

Growwell Mercantile Private Limited, Mumbai vs. ACIT-15(1)(2), Mumbai

In the result, appeal filed by the assessee is allowed

ITA 4381/MUM/2023[2017-18]Status: DisposedITAT Mumbai10 May 2024AY 2017-18

Bench: Shri Narendra Kumar Billaiya, Hon'Ble & Shri Rahul Chaudhary, Hon'Blegrowwell Mercantile Private Limited V. Acit-15(1)(2) 509-510 Navratan Premises Co-Op Society Limited Aayakar Bhavan, M.K. Road Pd Mello Road, Carnac Bunder Mumbai - 400020 Mumbai - 400009 Pan: Aaccg1082F (Appellant) (Respondent) Assessee Represented By : Shri Dr. K. Shivaram & Shri Rahul Hakani Department Represented By : Shri Paresh Deshpande

Section 14A

…ERCANTILE PRIVATE LIMITED considered opinion no disallowance is to be made under section 14A r.w. Rule 8D of I.T. Rules. For this proposition, we draw support from the decision of the Hon’ble Gujarat High Court in the case of CIT v. Corrtech Energy Pvt Ltd., [372 ITR 97] and the decision of the Hon’ble Delhi High Court in the case of Cheminvest Limited v. CIT [378 ITR 33]. Respectfully following the ratio laid down by the Hon’ble High Court, we direct the Assessing Officer to delete the impugned disallowance of ₹.1,22,39,954/-. Appeal of the assessee is accordingly allowed. 7. In the result, appeal filed by the…

Il&Fs Maritime Infrastructure Company Limited, Mumbai vs. The Deputy Commissioner of Income Tax-14(1)(1), Mumbai

ITA 3558/MUM/2023[2013-14]Status: DisposedITAT Mumbai08 Apr 2024AY 2013-14

Bench: Shri Vikas Awasthy & Shri Amarjit Singh

For Appellant: Ms. Hetal Vora &For Respondent: H.M. Bhatt

Section 143(2)Section 14A

…Page 1 ITA No.3558/Mum/2023 IL & FS Maritime Infrastructure Company Ltd. Vs. The DCIT, 14(1)(1) IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA No.3558/Mum/2023 (A.Y. 2013-14) IL & FS Maritime Infrastructure Company Ltd, Plot, C-22, G Block, the IL & FS Financial Centre, Bandra Kurla Complex, Bandra East, Mumbai – 400051 Vs. The DCIT, 14(1)(1) Room No. 432, 4th Floor, Aayakar Bhawan, M.K. Road, Churchgate, Mumbai - 400020 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No:AABCI7029R Appellant Respondent Appellant by : Ms. Hetal Vora…

The Dy CIT, Central Cir.-6(4), Mumbai vs. Arshiya Ltd., Mumbai

In the result, the Ground no

ITA 1925/MUM/2020[2017-18]Status: DisposedITAT Mumbai06 Mar 2024AY 2017-18

Bench: Justice (Rtd.) C.V. Bhadang () & Shri B.R. Baskaran (Am)

Section 14A

…see. 4. The learned CIT(A), however, deleted the disallowance by placing reliance on the following case laws : a) Chem invest Ltd. Vs. CIT (378 ITR 33)(Del Trib) b) DCIT Vs. JSW Ltd. (116 taxman.com 565) (Mum Trib) c) CIT Vs. Corretech Energy (P) Ltd. (2015) 372 ITR 97 (Guj) Aggrieved by the decision rendered by the learned CIT(A) on this issue, the Revenue has filed this appeal. 5. We heard the parties and perused the record. The undisputed fact remains that the assessee has not earned any exempt income. We notice that the Ld CIT(A) has followed the decision rendered by Hon'ble Delhi High Court in the case of…

Dalmia (Bros) Pvt. Ltd., New Delhi vs. ITO, Ward-7(2), New Delhi

In the result, the Appeal filed by the assessee is dismissed

ITA 380/DEL/2019[2014-15]Status: DisposedITAT Delhi09 Feb 2024AY 2014-15

Bench: Her As Additional Ground Of Appeal Reading As Under :-

Section 143(3)Section 14ASection 154

…nd 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-1 Vs. Corrtech Energy (P) Ltd. [2014] 223 Taxmann 130 (Guj). The third Page 15 of 20 Dalmia (Bros.) Pvt. Ltd. decision is of the Allahabad High Court in Income Tax Appeal No.88 of 2014, Commissioner of Income Tax (ii), 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 t…

DCIT, New Delhi vs. Holcim India Pvt. Ltd., New Delhi

The appeal is dismissed

ITA 2860/DEL/2015[2006-07]Status: DisposedITAT Delhi01 Feb 2024AY 2006-07

Bench: Sh. Saktijit Dey & Sh. N. K. Billaiyaassessment Year: 2006-07 Dcit Vs. M/S. Holcim India Pvt. Ltd. Suite No. 304, 3Rd Floor, Circle- 11 (1) New Delhi Dlf South Court, A-1, Saket, New Delhi-110017 Pan No.Aabch3635C (Appellant) (Respondent) Appellant By Sh. Subhra Jyoti Chakraborty, Cit Dr Respondent By None Date Of Hearing: 01/02/2024 Date Of Pronouncement: 01/02/2024 Order Per N. K. Billaiya, Am:

Section 14A

…of the orders of the authorities below show that the assessee has not earned any exempt income during the year, therefore, no disallowance need to be made u/s. 14A of the Act as held by the Hon’ble High Court of Delhi in the case of Corrtech Energy Pvt. Ltd. 372 ITR 97 and also by special Bench of ITAT Cheminvest Ltd. 121 ITD 318 which decision has been affirmed by the Hon’ble Delhi High Court. 5. Respectfully following the same the appeal is dismissed. 6. Decision announced in the open court on 01.02.2024. (SAKTIJIT DEY) ACCOUNTANT MEMBER *NEHA* Date:- .02.2024…

M/S. Vedanga Vinimoy Pvt.Ltd., Kolkata vs. ITO, Ward-2(1), Kolkata.

In the result, the appeal of the assessee is hereby allowed

ITA 1165/KOL/2023[2017-18]Status: DisposedITAT Kolkata30 Jan 2024AY 2017-18

Bench: Shri Sonjoy Sarma & Shri Girish Agrawal]

Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH ‘SMC’, KOLKATA [Before Shri Sonjoy Sarma, Judicial Member & Shri Girish Agrawal, Accountant Member] I.T.A. No. 1165/Kol/2023 Assessment Year : 2017-18 M/s. Vedanga Vinimoy Private vs ITO, Ward-2(1), Kolkata Limited PAN: AAACV 9110 B Appellant Respondent Date of Hearing 02.01.2024 Date of Pronouncement 30.01.2024 For the Assessee Shri Ankit Jalan, Advocate For the Revenue Shri Anindya Kumar Bandopadhyay, Addl. CIT ORDER Per Sonjoy Sarma, JM: This appeal of the assessee for the assessment year 2017-18 is directed against the order dated 27.02.2023 passed by th…

Uniliver Industries P. Ltd, Mumbai vs. DCIT RG 1(3)(2), Mumbai

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

ITA 1755/MUM/2017[2012-13]Status: DisposedITAT Mumbai09 Jan 2024AY 2012-13

Bench: Shri Aby T. Varkey, Jm & Shri S Rifaur Rahman, Am आयकर अपील सं/ I.T (Tp) A. No.1755/Mum/2017 (निर्धारण वर्ा / Assessment Year: 2012-13) Unilever Industries Pvt. Ltd. बिधम/ Dcit, Range-1(3)(2) Unilever House, B. D. Mumbai. Vs. Sawant Marg, Chakala, Andheri (E), Mumbai- 400099. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaacu0791P (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Nishant Thakkar/Ms Jasmin Amalsadwala Revenue By: Shri Manoj Kumar (Dr) सुनवाई की तारीख / Date Of Hearing: 21/12/2023 घोषणा की तारीख /Date Of Pronouncement: 09/01/2024 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Company Against The Order Of The Assessing Officer (Ao) Dated 10.01.2017 Passed U/S 143(3) R.W.S 144C(13) Of The Income Tax Act, 1961 (Hereinafter “The Act”).

For Appellant: Shri Nishant Thakkar/Ms JasminFor Respondent: Shri Manoj Kumar (DR)

Section 143(3)Section 14A

…n law. Since no such exercise has been undertaken by the assessing authority, the case calls for a remand." 9. Similar view was held by the Hon’ble Gujarat High Court in the case of Commissioner of Income Tax-1 Vs. Corrtech Energy (P) Ltd. reported in (2015) 372 ITR 97 wherein Hon’ble High Court observed 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, we are concerned with the assessment year 2009-2010, such formula was…

Bestech India P.Ltd, New Delhi vs. DCIT, Central Circle-1, Faridabad

In the result, the appeals of the assessee in ITA Nos

ITA 2059/DEL/2022[2017-18]Status: DisposedITAT Delhi27 Dec 2023AY 2017-18

Bench: Shri Saktijit Dey & Shri N.K. Billaiya

For Appellant: Shri R.S. Ahuja, CAFor Respondent: Shri Kanv Bali, Sr. DR

Section 14ASection 32(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘A’ BENCH, NEW DELHI BEFORE SHRI SAKTIJIT DEY, VICE PRESIDENT, AND SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER ITA No. 2058/DEL/2022 [A.Y. 2016-17] ITA No. 2059/DEL/2022 [A.Y. 2017-18] Bestech India Pvt Ltd Vs. The Dy. C.I.T., Unit No. 5D, JW Marriot Hotel Central Circle 1 5th Floor, Aria Signature Offices Faridabad Delhi Aerocity Hospitality District Assets Area – 4, New Delhi PAN – AABCB 6551 B (Applicant) (Respondent) Assessee By : Shri R.S. Ahuja, CA Shri Pushpdeep Singh, Adv Department By : Shri Kanv Bali, Sr. DR Date of Hearing : 21.12.2023 Date of Pronouncemen…