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.

Radhe Renewable Energy Development Pvt Ltd, Rajkot vs. The PCIT, Rajkot-1, Rajkot

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

ITA 110/RJT/2022[2017-18]Status: HeardITAT Rajkot08 Jul 2022AY 2017-18

Bench: Shri Waseem Ahmed & Shri Siddhartha Nautiyal

For Appellant: Shri Sanjeev Jain, CIT. D.RFor Respondent: Shri Mehul Ranpura, A.R
Section 143(3)Section 263

…आयकर अपील"य अ"धकरण, राजकोट "यायपीठ, राजकोट । IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER Asstt. Name of Sr. ITA No. Name of Appellant Year Respondent No. M/s Radhe Renewable Energy Development Pvt. Ltd., Plot No.2621/22, ACIT, Circle-5, 1. No.139/Rjt/2015 2011-12 Lodhika GIDC, Rajkot Metoda, Rajkot. PAN: AACCR7723E M/s Radhe Renewable Energy Development Pvt. Ltd., Plot No.2621/22, No.156/Rjt/2015 2011-12 DCIT, Circle-1(1), Lodhika GIDC, 2. Rajkot Metoda, Rajkot. PAN: AACCR7723E M/s Radhe Renewable Energ…

The Deputy Commr. Income Tax, Circle-1(2), Rajkot vs. M/S Radhe Renewable Energy Development Pvt. Ltd., Rajkot

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

ITA 322/RJT/2017[2012-13]Status: HeardITAT Rajkot08 Jul 2022AY 2012-13

Bench: Shri Waseem Ahmed & Shri Siddhartha Nautiyal

For Appellant: Shri Sanjeev Jain, CIT. D.RFor Respondent: Shri Mehul Ranpura, A.R
Section 143(3)Section 263

…आयकर अपील"य अ"धकरण, राजकोट "यायपीठ, राजकोट । IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER Asstt. Name of Sr. ITA No. Name of Appellant Year Respondent No. M/s Radhe Renewable Energy Development Pvt. Ltd., Plot No.2621/22, ACIT, Circle-5, 1. No.139/Rjt/2015 2011-12 Lodhika GIDC, Rajkot Metoda, Rajkot. PAN: AACCR7723E M/s Radhe Renewable Energy Development Pvt. Ltd., Plot No.2621/22, No.156/Rjt/2015 2011-12 DCIT, Circle-1(1), Lodhika GIDC, 2. Rajkot Metoda, Rajkot. PAN: AACCR7723E M/s Radhe Renewable Energ…

The Dy. Commr. of Income Tax, Circle-1(1), Rajkot-Gujarat vs. M/S. Radhe Renewable Energy Developement Pvt. Ltd., Rajkot-Gujarat

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

ITA 156/RJT/2015[2011-12]Status: DisposedITAT Rajkot08 Jul 2022AY 2011-12

Bench: Shri Waseem Ahmed & Shri Siddhartha Nautiyal

For Appellant: Shri Sanjeev Jain, CIT. D.RFor Respondent: Shri Mehul Ranpura, A.R
Section 143(3)Section 263

…आयकर अपील"य अ"धकरण, राजकोट "यायपीठ, राजकोट । IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER Asstt. Name of Sr. ITA No. Name of Appellant Year Respondent No. M/s Radhe Renewable Energy Development Pvt. Ltd., Plot No.2621/22, ACIT, Circle-5, 1. No.139/Rjt/2015 2011-12 Lodhika GIDC, Rajkot Metoda, Rajkot. PAN: AACCR7723E M/s Radhe Renewable Energy Development Pvt. Ltd., Plot No.2621/22, No.156/Rjt/2015 2011-12 DCIT, Circle-1(1), Lodhika GIDC, 2. Rajkot Metoda, Rajkot. PAN: AACCR7723E M/s Radhe Renewable Energ…

M/S Radhe Renewable Energy Development Pvt. Ltd., Rajkot-Gujarat vs. The Asstt. Commr. Income Tax, Circle-5, Rajkot-Gujarat

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

ITA 139/RJT/2015[2011-12]Status: DisposedITAT Rajkot08 Jul 2022AY 2011-12

Bench: Shri Waseem Ahmed & Shri Siddhartha Nautiyal

For Appellant: Shri Sanjeev Jain, CIT. D.RFor Respondent: Shri Mehul Ranpura, A.R
Section 143(3)Section 263

…आयकर अपील"य अ"धकरण, राजकोट "यायपीठ, राजकोट । IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER Asstt. Name of Sr. ITA No. Name of Appellant Year Respondent No. M/s Radhe Renewable Energy Development Pvt. Ltd., Plot No.2621/22, ACIT, Circle-5, 1. No.139/Rjt/2015 2011-12 Lodhika GIDC, Rajkot Metoda, Rajkot. PAN: AACCR7723E M/s Radhe Renewable Energy Development Pvt. Ltd., Plot No.2621/22, No.156/Rjt/2015 2011-12 DCIT, Circle-1(1), Lodhika GIDC, 2. Rajkot Metoda, Rajkot. PAN: AACCR7723E M/s Radhe Renewable Energ…

Haldia Coke and Chemicals Pvt. Ltd., Chennai vs. Addl. CIT, Range- 11, New Delhi

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

ITA 471/DEL/2018[2014-15]Status: DisposedITAT Delhi05 Jul 2022AY 2014-15
For Appellant: Shri R. Sivaraman, AdvocateFor Respondent: Ms. Anupama Singla, Senior DR
Section 14ASection 36Section 36(1)(iii)Section 37(1)

…ign subsidiaries is taxable. In the following cases, it has been held that where no exempt income is received, disallowance u/s.14A r.to Rule 80 is not attracted. a. Chem Investments Vs CIT ( 234 Taxmann 761)- Annexure 7 b. CIT Vs Correctech Energy Pot Ltd (372 ITR 97)- Annexure 8 The above case laws squarely applies to our case. For the assessment year 2011-12, the Assessing Officer has made disallowance u/s.14A r.to.Rule 8D of Rs.2,03,27,420/-. 5 ITA No.471/Del./2018 The break up of this amount is given below: Rule 8D2(ii) Rs. 1,77,24,516/- Rule 802(iii) Rs. 26,05,935/- Total Rs.2,03,27,420/- The CIT(A) in…

M/S. the Sandur Manganese & Iron Ores Ltd, Sandur vs. Assistant Commissioner of Income Tax, Circle-1, Bellary

In the result, both the appeals filed by the assessee stands partly allowed

ITA 1965/BANG/2018[2015-16]Status: DisposedITAT Bangalore29 Jun 2022AY 2015-16

Bench: Shri. Chandra Poojari & Smt. Beena Pillai

For Respondent: Shri S. Parthasarathi
Section 37(1)

…d, we find force in the submission of Ld.AR. We find that decision of Hon'ble Delhi High Court in case of CIT vs. Holcim India Pvt. Ltd. reported in (2014) 90 CCH 81, Hon'ble Gujarat High Court in the case of CIT vs. Corrtech Engineering Pvt. Ltd. reported in 372 ITR 97 and decision of Hon'ble Allahabad High Court in case of CIT v. Shivam Motors (P.) Ltd. reported in (2015) 230 Taxman 63 has held that Section 14A of the Act, cannot be involved when no exempt income was earned. The contention of the assessee that, it received dividend only from the aforesaid investments has not been controverted by the revenue. In…

M/S. the Sandur Manganese & Iron Ores Ltd, Sandur vs. Assistant Commissioner of Income Tax, Circle-1, Bellary

In the result, both the appeals filed by the assessee stands partly allowed

ITA 1964/BANG/2018[2012-13]Status: DisposedITAT Bangalore29 Jun 2022AY 2012-13

Bench: Shri. Chandra Poojari & Smt. Beena Pillai

For Respondent: Shri S. Parthasarathi
Section 37(1)

…d, we find force in the submission of Ld.AR. We find that decision of Hon'ble Delhi High Court in case of CIT vs. Holcim India Pvt. Ltd. reported in (2014) 90 CCH 81, Hon'ble Gujarat High Court in the case of CIT vs. Corrtech Engineering Pvt. Ltd. reported in 372 ITR 97 and decision of Hon'ble Allahabad High Court in case of CIT v. Shivam Motors (P.) Ltd. reported in (2015) 230 Taxman 63 has held that Section 14A of the Act, cannot be involved when no exempt income was earned. The contention of the assessee that, it received dividend only from the aforesaid investments has not been controverted by the revenue. In…

M/S Total Environment Building Systems Private Limited, Bangalore vs. Deputy Commissioner of Income Tax Circle-7(1)(1), Bangalore

In the result, revenue’s appeal stands dismissed and the assessee’s appeals for A

ITA 46/BANG/2017[2011-12]Status: DisposedITAT Bangalore29 Jun 2022AY 2011-12

Bench: Shri. Chandra Poojari & Smt. Beena Pillai

For Respondent: Shri Vilas V Shinde, CIT DR
Section 250Section 37Section 40Section 43B

…We find that decision of Hon'ble Delhi High Court in case of CIT vs. Holcim India Pvt. Ltd. reported in Page 24 of 25 ITA Nos. 40, 45 & 46/Bang/2017 (2014) 90 CCH 81, Hon'ble Gujarat High Court in the case of CIT vs. Corrtech Engineering Pvt. Ltd. reported in 372 ITR 97 and decision of Hon'ble Allahabad High Court in case of CIT v. Shivam Motors (P.) Ltd. reported in (2015) 230 Taxman 63 has held that Section 14A of the Act, cannot be involved when no exempt income was earned. The contention of the assessee that, it received dividend only from certain investments has not been controverted by the revenue. In such…

Total Environment Building Systems Private Limited, Bangalore vs. Deputy Commissioner of Income Tax Circle-7(1)(1), Bangalore

In the result, revenue’s appeal stands dismissed and the assessee’s appeals for A

ITA 45/BANG/2017[2010-11]Status: DisposedITAT Bangalore29 Jun 2022AY 2010-11

Bench: Shri. Chandra Poojari & Smt. Beena Pillai

For Respondent: Shri Vilas V Shinde, CIT DR
Section 250Section 37Section 40Section 43B

…We find that decision of Hon'ble Delhi High Court in case of CIT vs. Holcim India Pvt. Ltd. reported in Page 24 of 25 ITA Nos. 40, 45 & 46/Bang/2017 (2014) 90 CCH 81, Hon'ble Gujarat High Court in the case of CIT vs. Corrtech Engineering Pvt. Ltd. reported in 372 ITR 97 and decision of Hon'ble Allahabad High Court in case of CIT v. Shivam Motors (P.) Ltd. reported in (2015) 230 Taxman 63 has held that Section 14A of the Act, cannot be involved when no exempt income was earned. The contention of the assessee that, it received dividend only from certain investments has not been controverted by the revenue. In such…

Deputy Commissioner of Income Tax Circle-7(1)(1), Bangalore vs. M/S Total Environment Building Systems Pvt Ltd, Bangalore

In the result, revenue’s appeal stands dismissed and the assessee’s appeals for A

ITA 40/BANG/2017[2010-11]Status: DisposedITAT Bangalore29 Jun 2022AY 2010-11

Bench: Shri. Chandra Poojari & Smt. Beena Pillai

For Respondent: Shri Vilas V Shinde, CIT DR
Section 250Section 37Section 40Section 43B

…We find that decision of Hon'ble Delhi High Court in case of CIT vs. Holcim India Pvt. Ltd. reported in Page 24 of 25 ITA Nos. 40, 45 & 46/Bang/2017 (2014) 90 CCH 81, Hon'ble Gujarat High Court in the case of CIT vs. Corrtech Engineering Pvt. Ltd. reported in 372 ITR 97 and decision of Hon'ble Allahabad High Court in case of CIT v. Shivam Motors (P.) Ltd. reported in (2015) 230 Taxman 63 has held that Section 14A of the Act, cannot be involved when no exempt income was earned. The contention of the assessee that, it received dividend only from certain investments has not been controverted by the revenue. In such…

Vibha Agrotech Limited, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-17(2), Hyderabad

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

ITA 179/HYD/2018[2013-14]Status: DisposedITAT Hyderabad28 Jun 2022AY 2013-14

Bench: Before Shri Rama Kanta Panda & Shri Laliet Kumarassessment Year: 2013-14 Vibha Agrotech Limited, Vs. The Dy.Commissioner Of Hyderabad. Income Tax, Circle – 17(2), Pan : Aaacv8157A Hyderabad. (Appellant) (Respondent) Assessee By: Sri Ca P. Murali Mohan Rao Revenue By: Dr. Rajendra Kumar, Cit Date Of Hearing: 23.06.2022 Date Of Pronouncement: 28.06.2022 O R D E R Per Laliet Kumar, J.M. This Appeal Is Filed By The Assessee Feeling Aggrieved By The Order Of Learned Commissioner Of Income Tax (Appeals) – 5, Hyderabad Dt.21.07.2017 For The Assessment Year 2013-14 On The Following Grounds :

For Appellant: Sri CA P. Murali Mohan RaoFor Respondent: Dr. Rajendra Kumar, CIT
Section 10(1)Section 14ASection 35Section 37(1)Section 44A

…is attracted only in case an assessee derives exempt income during the year under consideration and not otherwise following the decisions of hon’ble High Courts in the cases of Chemnivest Ltd. Vs. CIT (2015) 378 ITR 33 (Del), CIT Vs. Corrtech Energy Pvt. Ltd. 223 Taxmann.com 130 (Guj) and CIT Vs. CIT Vs. Chettinad Logistics Pvt. Limited (2017) 80 taxmann.com 221 (Madras) wherein their lordships held that no disallowance u/s 14A can be made in a year in which no exempt income has been earned or received by the assessee. Accordingly, we delete the impugned disallowance. Thus, ground No.7 is allowed. 16. In the res…

M/S. First Light Properties P. Ltd.(Earstwhile Known As M/S. Sumer Builders P. Ltd.), Mumbai vs. The DCIT, CC, 5(3), Mumbai

In the result ground of appeal raised by assessee is dismissed and stand of AO is confirmed

ITA 1768/MUM/2020[2016-17]Status: DisposedITAT Mumbai21 Jun 2022AY 2016-17

Bench: Shri Vijay Pal Rao & Shri Gagan Goyalm/S First Light Properties Pvt. Ltd. (Erstwhile Known As M/S Sumer Builders Pvt. Ltd.) 205, Commerce House, 140, Nagindas Master Road, For, Mumbai-400023 Pan: Aaacs7947P ...... Appellant Vs. Dcit, Cc-5(3), Room No. 1906, 19Th Floor, Air India Building, Nariman Point, Mumbai-400021. ..... Respondent Appellant By : Sh. Nishit Gandhi Respondent By : Sh. Sandip Raj, Cit-Dr Date Of Hearing : 29/03/2022 Date Of Pronouncement : 21/06/2022 Order Per Gagan Goyal, A.M:

For Appellant: Sh. Nishit GandhiFor Respondent: Sh. Sandip Raj, CIT-DR
Section 14A

…judicial pronouncements: 1) Cheminvest Ltd vs CIT 378 ITR 33 (Delhi) 2) CIT vs Lakhani Marketing Inc-(2014) 272 CTR 265 (Punjab & Haryana) 3) CIT vs Winsome Textile Industries Ltd-(2009) 319 ITR 204 (Punjab & Haryana) 4) CIT vs Corrtech Energy (P) Ltd-(2014) 272 CTR 262 (Gujarat) 5) CIT vs Shivam Motors (P) Ltd (2015) 272 CTR 277 (Allahabad) 6) Pr. CIT vs M/s Ballarpur Industries Ltd-ITA No. 51 of 2016 (Bombay) Further the assessee stated that the assessee is having own funds and other non- interest bearing funds exceeding the investments in equity shares and accordingly it is ought to be presumed that the inves…

The DCIT, Circle-1(1)(2), Ahmedabad vs. M/S. Clp India Pvt. Ltd., Ahmedabad

In the result, the appeal of the Revenue is dismissed while the appeal of the assessee is partly allowed

ITA 249/AHD/2020[2014-15]Status: DisposedITAT Ahmedabad15 Jun 2022AY 2014-15

Bench: Shri Pramod M. Jagtap & Ms. Suchitra Kambleassessment Year : 2014-15 Clp India Pvt. Ltd., 6Th Floor, Chanakya Building, Vs Dy. Commissioner Of Income-Tax, Off. Ashram Road, Navrangpura, Circle 1(1)(2), Ahmedabad-380009 Ahmedabad Pan : Aaacg 7999 P

For Appellant: Shri Vartik Chokshi, AR &For Respondent: Shri Vijay Kumar Jaiswal, CIT-DR &
Section 14A

…ITR 694 holding that disallowance of expenditure in terms of section 14A read with Rule 8D cannot exceed the exempt income itself. Our High Court has also adopted the similar view in case of Commissioner of Income Tax vs. Corrtech Energy Pvt. Ltd. reported in 372 ITR 97. 3. Tax appeal is, therefore, dismissed. 5. As we can see, assessee total dividend income is Rs. 50,000/- so there cannot be disallowance of Rs. more than 50,000/-. Respectfully following the above quoted judgment, we allow the appeal of the assessee.” 7. The Tribunal thus restricted the similar disallowance made by the Assessing Officer and sust…

Clp India Pvt. Ltd., Ahmedabad vs. DCIT, Circle-1(1)(2), Ahmedabad

In the result, the appeal of the Revenue is dismissed while the appeal of the assessee is partly allowed

ITA 162/AHD/2020[2014-15]Status: DisposedITAT Ahmedabad15 Jun 2022AY 2014-15

Bench: Shri Pramod M. Jagtap & Ms. Suchitra Kambleassessment Year : 2014-15 Clp India Pvt. Ltd., 6Th Floor, Chanakya Building, Vs Dy. Commissioner Of Income-Tax, Off. Ashram Road, Navrangpura, Circle 1(1)(2), Ahmedabad-380009 Ahmedabad Pan : Aaacg 7999 P

For Appellant: Shri Vartik Chokshi, AR &For Respondent: Shri Vijay Kumar Jaiswal, CIT-DR &
Section 14A

…ITR 694 holding that disallowance of expenditure in terms of section 14A read with Rule 8D cannot exceed the exempt income itself. Our High Court has also adopted the similar view in case of Commissioner of Income Tax vs. Corrtech Energy Pvt. Ltd. reported in 372 ITR 97. 3. Tax appeal is, therefore, dismissed. 5. As we can see, assessee total dividend income is Rs. 50,000/- so there cannot be disallowance of Rs. more than 50,000/-. Respectfully following the above quoted judgment, we allow the appeal of the assessee.” 7. The Tribunal thus restricted the similar disallowance made by the Assessing Officer and sust…

DCIT, Circle-1(1)(1), Ahmedabad vs. Adani Petronet (Dahej) Port Pvt. Ltd, Ahmedabad

In the result, the appeal of the Revenue for AY 2014-15 and CO of the assessee for AY 2013-14 are treated as partly allowed

ITA 2045/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad31 May 2022AY 2014-15

Bench: Shri P.M. Jagtap, Vice- & Shri Siddhartha Nautiyalassessment Year : 2012-13 Adani Petronet (Dahej) Port The Dy. Commissioner Of Pvt. Ltd., Vs Income-Tax, 9Th Floor, Shikhar Building, Circle 1(1)(1), Nr. Mithakali Circle, Ahmedabad Navrangpura, Ahmedabad-380009 Pan: Aaeca 5046 R Assessment Year : 2012-13 The Dy. Commissioner Of Adani Petronet (Dahej) Port Income-Tax, Vs Pvt. Ltd., Circle 1(1)(1), Ahmedabad-380009 Ahmedabad Pan: Aaeca 5046 R

For Appellant: Shri Vartik Chokshi, AR &For Respondent: Shri Mudit Nagpal, CIT-DR
Section 14A

…de on behalf of the assessee as well as the material available on record, the learned CIT(A) deleted the said disallowance by relying inter alia on the decision of Hon’ble Gujarat High Court in the case of CIT vs. Corrtech Energy Pvt. Ltd., reported in (2014) 272 CTR 262 (Guj.), wherein it was held that no disallowance could be made under Section 14A of the Act where the assessee had not made any claim for exemption of any income. ITA Nos.1470, 1792 & 2045/Ahd/2018 (D) ITA No. 1398/Ahd/18, CO Nos. 88&89/Ahd/2019 (A) Assessee : Adani Petronet (Dahej) Port Ltd. AYs : 2012-13, 2013-14 & 2014-15 4 6. We have heard…

The Dy.Commissioner of Income Tax, Circle-1(1)(1), Ahmedabad vs. Adani Petronet( Dahej) Port Pvt. Ltd., Ahmedabad

In the result, the appeal of the Revenue for AY 2014-15 and CO of the assessee for AY 2013-14 are treated as partly allowed

ITA 1792/AHD/2018[2013-14]Status: DisposedITAT Ahmedabad31 May 2022AY 2013-14

Bench: Shri P.M. Jagtap, Vice- & Shri Siddhartha Nautiyalassessment Year : 2012-13 Adani Petronet (Dahej) Port The Dy. Commissioner Of Pvt. Ltd., Vs Income-Tax, 9Th Floor, Shikhar Building, Circle 1(1)(1), Nr. Mithakali Circle, Ahmedabad Navrangpura, Ahmedabad-380009 Pan: Aaeca 5046 R Assessment Year : 2012-13 The Dy. Commissioner Of Adani Petronet (Dahej) Port Income-Tax, Vs Pvt. Ltd., Circle 1(1)(1), Ahmedabad-380009 Ahmedabad Pan: Aaeca 5046 R

For Appellant: Shri Vartik Chokshi, AR &For Respondent: Shri Mudit Nagpal, CIT-DR
Section 14A

…de on behalf of the assessee as well as the material available on record, the learned CIT(A) deleted the said disallowance by relying inter alia on the decision of Hon’ble Gujarat High Court in the case of CIT vs. Corrtech Energy Pvt. Ltd., reported in (2014) 272 CTR 262 (Guj.), wherein it was held that no disallowance could be made under Section 14A of the Act where the assessee had not made any claim for exemption of any income. ITA Nos.1470, 1792 & 2045/Ahd/2018 (D) ITA No. 1398/Ahd/18, CO Nos. 88&89/Ahd/2019 (A) Assessee : Adani Petronet (Dahej) Port Ltd. AYs : 2012-13, 2013-14 & 2014-15 4 6. We have heard…

The Dy.Commissioner of Income Tax, Circle-1(1)(1), Ahmedabad vs. Adani Petronet( Dahej) Port Pvt. Ltd., Ahmedabad

In the result, the appeal of the Revenue for AY 2014-15 and CO of the assessee for AY 2013-14 are treated as partly allowed

ITA 1470/AHD/2018[2012-13]Status: DisposedITAT Ahmedabad31 May 2022AY 2012-13

Bench: Shri P.M. Jagtap, Vice- & Shri Siddhartha Nautiyalassessment Year : 2012-13 Adani Petronet (Dahej) Port The Dy. Commissioner Of Pvt. Ltd., Vs Income-Tax, 9Th Floor, Shikhar Building, Circle 1(1)(1), Nr. Mithakali Circle, Ahmedabad Navrangpura, Ahmedabad-380009 Pan: Aaeca 5046 R Assessment Year : 2012-13 The Dy. Commissioner Of Adani Petronet (Dahej) Port Income-Tax, Vs Pvt. Ltd., Circle 1(1)(1), Ahmedabad-380009 Ahmedabad Pan: Aaeca 5046 R

For Appellant: Shri Vartik Chokshi, AR &For Respondent: Shri Mudit Nagpal, CIT-DR
Section 14A

…de on behalf of the assessee as well as the material available on record, the learned CIT(A) deleted the said disallowance by relying inter alia on the decision of Hon’ble Gujarat High Court in the case of CIT vs. Corrtech Energy Pvt. Ltd., reported in (2014) 272 CTR 262 (Guj.), wherein it was held that no disallowance could be made under Section 14A of the Act where the assessee had not made any claim for exemption of any income. ITA Nos.1470, 1792 & 2045/Ahd/2018 (D) ITA No. 1398/Ahd/18, CO Nos. 88&89/Ahd/2019 (A) Assessee : Adani Petronet (Dahej) Port Ltd. AYs : 2012-13, 2013-14 & 2014-15 4 6. We have heard…

Adani Petronet( Dahej) Port Pvt. Ltd., Ahmedabad vs. The Dy.Commissioner of Income Tax, Circle-1(1)(1), Ahmedabad

In the result, the appeal of the Revenue for AY 2014-15 and CO of the assessee for AY 2013-14 are treated as partly allowed

ITA 1398/AHD/2018[2012-13]Status: DisposedITAT Ahmedabad31 May 2022AY 2012-13

Bench: Shri P.M. Jagtap, Vice- & Shri Siddhartha Nautiyalassessment Year : 2012-13 Adani Petronet (Dahej) Port The Dy. Commissioner Of Pvt. Ltd., Vs Income-Tax, 9Th Floor, Shikhar Building, Circle 1(1)(1), Nr. Mithakali Circle, Ahmedabad Navrangpura, Ahmedabad-380009 Pan: Aaeca 5046 R Assessment Year : 2012-13 The Dy. Commissioner Of Adani Petronet (Dahej) Port Income-Tax, Vs Pvt. Ltd., Circle 1(1)(1), Ahmedabad-380009 Ahmedabad Pan: Aaeca 5046 R

For Appellant: Shri Vartik Chokshi, AR &For Respondent: Shri Mudit Nagpal, CIT-DR
Section 14A

…de on behalf of the assessee as well as the material available on record, the learned CIT(A) deleted the said disallowance by relying inter alia on the decision of Hon’ble Gujarat High Court in the case of CIT vs. Corrtech Energy Pvt. Ltd., reported in (2014) 272 CTR 262 (Guj.), wherein it was held that no disallowance could be made under Section 14A of the Act where the assessee had not made any claim for exemption of any income. ITA Nos.1470, 1792 & 2045/Ahd/2018 (D) ITA No. 1398/Ahd/18, CO Nos. 88&89/Ahd/2019 (A) Assessee : Adani Petronet (Dahej) Port Ltd. AYs : 2012-13, 2013-14 & 2014-15 4 6. We have heard…

DCIT 3(2) (1), Mumbai vs. M/S. Mukund Ltd, Mumbai

Accordingly, ground no 3 is allowed

ITA 1794/MUM/2021[2017-18]Status: DisposedITAT Mumbai31 May 2022AY 2017-18

Bench: Shri M. Balaganesh & Shri Kuldip Singhassessment Year: 2017-18

For Appellant: Shri Raj Mehta(ACA), A.RFor Respondent: Smt. Sonia Kumar, D.R
Section 115JSection 14A

…effect. • CIT vs. Gujarat State Petronet Ltd. (ITA no. 543 of 2016) (Gujarat) dated 11.07.2016 holding that the sole question arising in the appeal was squarely covered by decision of that Court in case of CIT vs. Corrtech Energy (P.) Ltd. reported in [2015] 372 ITR 97. SLP filed by revenue in this case before Supreme Court, vide SLP (C) No. 5147/2017, SLP (CC) No. 2919/2017 and Civil Appeal No. 9702/2018 was dismissed on 05.09.2018 by Supreme Court on the ground of low tax effect. • Ballarpur Industries Ltd. (ITA No. 51 of 2016) (Bombay High Court, Nagpur Bench) dated 13/10/2016 the High Court decided the issu…

M/S. Chambal Fertilizers and Chemicals Limited, Kota vs. Assistant Commissioner of Income Tax, Circle-2, Kota

In the result, appeal of the revenue is dismissed

ITA 744/JPR/2018[2014-15]Status: DisposedITAT Jaipur13 May 2022AY 2014-15
For Appellant: Shri Percy PardiwallaFor Respondent: Shri Sanjay Dhariwal (CIT)
Section 40A(2)(b)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCH ‘B’,VC, JAIPUR Jh lanhi xkslkbZ] U;kf;d lnL; ,oa Jh jkBkSM+ deys'k t;arHkkbZ] ys[kk lnL; ds le{k BEFORE: SHRI SANDEEP GOSAIN, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA No. 201, 291/JP/2017 & 744/JP/2018 Assessment Years : 2012-13, 13-14 & 14-15. cuke M/s. Chambal Fertilizers & Dy. Commissioner of Income-tax, Vs. Chemicals Ltd., Gadepan, Circle-2, District Kota. Kota. LFkk;h ys[kk la-@thvkbZvkj la-@PAN No. AAACC 9762 A vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA No. 170, 335/JP/2017 & 821/J…