CIT v. Deepak Mittal

361 ITR 131High Court2014#1728 most cited

What is CIT v. Deepak Mittal authority for?

The Assessing Officer must record explicit dissatisfaction with the assessee's claim or calculation of expenses related to exempt income before applying Rule 8D for disallowance under Section 14A. This principle also extends to the requirement of adequate inquiry before allowing or disallowing Chapter VI-A deductions like Section 80P.

66

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2011 to 2025.

Also referred to as

CIT v. Deepak Mittal · 361 ITR 131 · Section 14A · Rule 8D · disallowance exempt income · AO satisfaction · recording dissatisfaction · adequate enquiry · Section 80P deduction · Chapter VI-A deductions

Also reported as

219 Taxmann 31438 Taxmann.com 83

Sections most often in play

Section 14ASection 143(3)Section 147Section 148Section 144Section 80PSection 80P(2)(a)(i)Section 80P(2)(d)
Read the full judgment

Issues it is cited on

national tax tribunalsection 293section 65asection 65b(4)section 153b(1)(b)inadequate enquiryprejudicial to interest of revenuesection 74section 2(28a)assessment order erroneoussection 73section 153(2a)

Judgments citing CIT v. Deepak Mittal

M/S Haryana State Industrial & Infrastructure Development Corpn., Panchkula vs. ACIT, Panchkula

In the result, all the above appeals of the assessee are

ITA 275/CHANDI/2020[2006-07]Status: DisposedITAT Chandigarh04 Mar 2021AY 2006-07

Bench: The Itat. That In The First Round The Itat Had Held The Provisions Of Section 14A Of The Act, For The Purposes Of Disallowing Expenses Relating To Exempt Income, Applicable In The Facts Of The Present Cases On Noting That The Assessee Had Earned Exempt Income In The Form

For Appellant: Shri A.K. Jindal, CAFor Respondent: Smt.Meenakshi Vohra, Addl.CIT
Section 14ASection 250(6)

…assessee in relation to earning of exempt income. The Assessing Officer disallowed the entire tax exempt income which is not permissible as per settled position of law. In view of decision in CIT vs. Deepak Mittal [2013] 38taxmann.com 83/219 Taxman 314/2014] 361 ITR 131 (Punj. & Har) holding that the window for disallowance is indicated insection14A, and is only to the extent of disallowing expenditure ‘incurred by the assessee in relation to the tax exempt income’, the disallowance under sec 14A read with rule 8D as worked out by the assessing Officer was not in accordance with law and as such working was not s…

DCIT, C-1, Ludhiana vs. M/S Vardhman Special Steels Ltd., Ludhiana

In the result, the appeal of the Revenue is dismissed

ITA 407/CHANDI/2018[2014-15]Status: DisposedITAT Chandigarh04 Apr 2019AY 2014-15

Bench: Shri Sanjay Garg & Smt. Annapurna Guptadci T M/S Vardhman Special Steels Ltd Circle- 1, Vardhman Premises, Chandigarh Road, Ludhiana Ludhiana Vs. Pan No. – Aadcv4812B Appellant Respondent M/S Vardhman Special Steels Ltd Dci T Vardhman Premises, Chandigarh Road, Circle- 1, Ludhiana Ludhiana Vs. Pan No. – Aadcv4812B Appellant Respondent

For Appellant: Shri. Vineet Jain, AdvFor Respondent: Shri. G.S. Phani Kishor, CI T(DR)
Section 14ASection 250(6)

…satisfaction of the AO vis-a-vis the incorrectness of the claim of the assessee of the amount disallowable u/s 14A was absent. Therefore, following the proposition of law laid down by the jurisdictional High Court in the cases of CIT vs. Deepak Mittal, (2014) 361 ITR 131 (P&H) & CIT vs. Abhisek Industries Ltd., Page 2 of 8 (2016) 380 ITR 652 (P&H), that the aforesaid satisfaction of the AO was a necessary prerequisite for invoking the machinery provision of Rule 8D, the disallowance made u/s 14A was deleted. Our attention was drawn to the relevant findings of the ITAT at para 12-14 of the order .) Drawing our a…

M/S Vardhman Special Steels Ltd., Ludhiana vs. DCIT, C-1, Ludhiana

In the result, the appeal of the Revenue is dismissed

ITA 350/CHANDI/2018[2014-15]Status: DisposedITAT Chandigarh04 Apr 2019AY 2014-15

Bench: Shri Sanjay Garg & Smt. Annapurna Guptadci T M/S Vardhman Special Steels Ltd Circle- 1, Vardhman Premises, Chandigarh Road, Ludhiana Ludhiana Vs. Pan No. – Aadcv4812B Appellant Respondent M/S Vardhman Special Steels Ltd Dci T Vardhman Premises, Chandigarh Road, Circle- 1, Ludhiana Ludhiana Vs. Pan No. – Aadcv4812B Appellant Respondent

For Appellant: Shri. Vineet Jain, AdvFor Respondent: Shri. G.S. Phani Kishor, CI T(DR)
Section 14ASection 250(6)

…satisfaction of the AO vis-a-vis the incorrectness of the claim of the assessee of the amount disallowable u/s 14A was absent. Therefore, following the proposition of law laid down by the jurisdictional High Court in the cases of CIT vs. Deepak Mittal, (2014) 361 ITR 131 (P&H) & CIT vs. Abhisek Industries Ltd., Page 2 of 8 (2016) 380 ITR 652 (P&H), that the aforesaid satisfaction of the AO was a necessary prerequisite for invoking the machinery provision of Rule 8D, the disallowance made u/s 14A was deleted. Our attention was drawn to the relevant findings of the ITAT at para 12-14 of the order .) Drawing our a…

M/S Swaraj Engines Ltd., Mohali vs. DCIT, C-6(1), Mohali

In the result, the appeal of the assessee stands allowed

ITA 1366/CHANDI/2018[2015-16]Status: DisposedITAT Chandigarh29 Mar 2019AY 2015-16
For Appellant: Shri A.K. Jindal, CAFor Respondent: Shri Manjit Singh, Sr.DR
Section 14ASection 250(6)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “बी”, च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH ‘B’, CHANDIGARH "ी संजय गग", "याय"क सद"य एवं "ीमती अ"नपूणा" गु"ता, लेखा सद"य BEFORE: SHRI SANJAY GARG, JUDICIAL MEMBER AND SMT.ANNAPURNA GUPTA, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No.1366/Chd/2018 "नधा"रण वष" / Assessment Year : 2015-16 M/s Swaraj Engines Ltd. The D.C.I.T., बनाम Mohali. (Punjab) Circle 6(1), Mohali. "थायी लेखा सं./PAN NO: AACCS2990N "नधा"रती क" ओर से/Assessee by : Shri A.K. Jindal, CA राज"व क" ओर से/ Revenue by : Shri Manjit Singh, Sr.DR सुनवाई क" तार"ख/Date of Hearing : 12.03.2019 उदघोषणा क…

Vikas Globalone Ltd., New Delhi vs. DCIT, Circle- 26(2), New Delhi

In the result, appeal of Assessee is partly allowed

ITA 2498/DEL/2018[2012-13]Status: DisposedITAT Delhi08 Mar 2019AY 2012-13

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

For Appellant: Shri Piyush KamalFor Respondent: Shri S.S. Rana, CIT-D.R
Section 115JSection 37Section 80I

…hat interest free funds have been used for the purpose of making investment in the firm. Hon’ble 13 ITA.No.2498/Del./2018 M/s. Vikas Globalone Ltd., (Now known as M/s. Vikas Ecotech Ltd.,) New Delhi. Punjab and Haryana High Court in the case of Deepak Mittal 361 ITR 131 (P&H) observed that assessee claimed no expenditure incurred to earn exempted income. The A.O. should proceed under section 14A(2) of the I.T. Act, 1961, to collect material and evidence to determine the expenses. Hon’ble Punjab and Haryana High Court in the case of Hero Cycles 323 ITR 518 (P&H) observed that disallowance under section 14A is not…

DCIT, New Delhi vs. M/S. Span India Pvt. Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 245/DEL/2015[2010-11]Status: DisposedITAT Delhi01 Feb 2019AY 2010-11

Bench: Shri Bhavnesh Saini & Shri O.P. Kantassessment Year: 2010-11 Dcit, Vs. M/S. Span India Pvt. Ltd., Central Circle-20, New Delhi 227, Okhla Industrial Estate, Phase-Iii, New Delhi Pan :Aaacs0079A (Appellant) (Respondent) & C.O. No.245/Del/2015 [Arising Out Of Ita No.245/Del/2015] Assessment Year: 2010-11 M/S. Span India Pvt. Ltd., Vs. Dcit, 227, Okhla Industrial Estate, Central Circle-20, New Delhi Phase-Iii, New Delhi Pan :Aaacs0079A (Appellant) (Respondent) Department By Shri N.K. Bansal, Sr.Dr Assessee By Shri M.P. Rastogi, Adv. & Shri Deepak Malik, Adv.

Section 143(2)Section 14A

…ssee regarding correctness of the claim of the assessee of expenditure in relation to exempted income was recorded by the Assessing officer. The Ld. CIT(A) relied on the decision of the Hon’ble Punjab & Haryana High Court in the case of CIT Vs. Deepak Mittal, 361 ITR 131 (P&H), wherein it is held that if the Assessing Officer does not agree with the quantum of disallowance made by the assessee, he must collect the relevant material and evidences to determine the expenditure incurred by the assessee for earning tax income. In view of above, the learned CIT(A) deleted the addition made by the Assessing Officer. Agg…

Sh. Vishal Garg, Ludhiana vs. ITO, W-1(3), Ludhiana

In the result, the appeal of the assessee, therefore, stands allowed for statistical purposes

ITA 50/CHANDI/2018[2012-13]Status: DisposedITAT Chandigarh31 Oct 2018AY 2012-13
For Appellant: Shri Pankaj Bhalla, CAFor Respondent: Shri Ankur Alya, JCIT DR
Section 10Section 143(3)Section 14ASection 28Section 36(1)(iii)

…Vs. M/s Avon Cycles Ltd., 2) CIT-I, Ludhiana Vs. Abhishek Industries Ltd. (2005) 56 Taxmann.com 391 (P&H) 3) M/s Anshul Goyal Land & Housing Ltd. Vs. DCIT 4) CIT-II Vs. Her Cycles Ltd. (2010) 189 Taxman 50 (P&H) 5) CIT, Jalandhar-I Vs. Deepak Mittal (2013) 38 Taxmann.com 83 (P&H) 7. The Ld. DR contended that the said issue had not been raised before the CIT(A) and, therefore, had not been dealt with by him also. It was, therefore, pleaded that the matter be restored back to the CIT(A) to adjudicate first on the issue of recording of satisfaction prior to making disallowance u/s 14A of the Act. 8. The Ld. cou…

M/S. Span Foundation Pvt. Ltd., Kolkata vs. DCIT, Central Circle - 3(2), Kolkata

In the result, appeal of the assessee is allowed

ITA 2521/KOL/2017[2009-10]Status: DisposedITAT Kolkata18 Apr 2018AY 2009-10

Bench: Shri A. T Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं/.Ita No.2519/Kol/2017 ("नधा"रणवष" / Assessment Year: 2009-10) M/S. Garg Brothers Pvt. Ltd. Vs. Dcit, Central Circle- 3(2), Kolkata 57, Burtolla Street, Aayakar Bhawan Poorva, 110, Kolkata – 700 007. Shantipally, Kolkata – 700 107. "थायीलेखासं/.जीआइआरसं/.Pan/Gir No. : Aaacg 9775 F (Assessee) .. (Revenue) & आयकरअपीलसं/.Ita No.2520/Kol/2017 ("नधा"रणवष" / Assessment Year: 2009-10) M/S. Cliff Treximpvt. Ltd. Vs. Dcit, Central Circle- 3(2), Kolkata 57, Burtolla Street, Aayakar Bhawan Poorva, 110, Kolkata – 700 007. Shantipally, Kolkata – 700 107. "थायीलेखासं/.जीआइआरसं/.Pan/Gir No. : Aabcc 0961 E (Assessee) .. (Revenue) & आयकरअपीलसं/.Ita No.2521/Kol/2017 ("नधा"रणवष" / Assessment Year: 2009-10) M/S. Span Foundation Pvt. Vs. Dcit, Central Circle- Ltd. 3(2), Kolkata Aayakar Bhawan Poorva, 110, 57, Burtolla Street, Shantipally, Kolkata – 700 107. Kolkata – 700 007. "थायीलेखासं/.जीआइआरसं/.Pan/Gir No. : Aaecs 4605 C (Assessee) .. (Revenue)

For Appellant: Shri S.K. Tulsiyan, Advocate & Bhoomija Verma, ARFor Respondent: Shri G. Mallikarjuna, CIT(DR)
Section 263

…, it was not open for the Commissioner to take such a different view. There was nothing on record to suggest that the view taken by the Assessing Officer was unsustainable in law. The Hon'ble Punjab and Haryana High Court in the case of CIT vs. Deepak Mittal, 324 ITR 411 held that change of opinion by reappraising 20 M/s. Garg Brothers Pvt. Ltd. M/s. Cliff TreximPvt. Ltd. M/s. Span Foundation Pvt. Ltd. Assessment Year: 2009-10 the evidence is not within the parameters of revisional jurisdiction of the Commissioner under section 263 of the Income Tax Act, 1961. In the case of CIT vs. Anil Kumar Sharma (1010) 194 T…

M/S. Cliff Trexim Pvt. Ltd., Kolkata vs. DCIT, Central Circle - 3(2), Kolkata

In the result, appeal of the assessee is allowed

ITA 2520/KOL/2017[2009-10]Status: DisposedITAT Kolkata18 Apr 2018AY 2009-10

Bench: Shri A. T Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं/.Ita No.2519/Kol/2017 ("नधा"रणवष" / Assessment Year: 2009-10) M/S. Garg Brothers Pvt. Ltd. Vs. Dcit, Central Circle- 3(2), Kolkata 57, Burtolla Street, Aayakar Bhawan Poorva, 110, Kolkata – 700 007. Shantipally, Kolkata – 700 107. "थायीलेखासं/.जीआइआरसं/.Pan/Gir No. : Aaacg 9775 F (Assessee) .. (Revenue) & आयकरअपीलसं/.Ita No.2520/Kol/2017 ("नधा"रणवष" / Assessment Year: 2009-10) M/S. Cliff Treximpvt. Ltd. Vs. Dcit, Central Circle- 3(2), Kolkata 57, Burtolla Street, Aayakar Bhawan Poorva, 110, Kolkata – 700 007. Shantipally, Kolkata – 700 107. "थायीलेखासं/.जीआइआरसं/.Pan/Gir No. : Aabcc 0961 E (Assessee) .. (Revenue) & आयकरअपीलसं/.Ita No.2521/Kol/2017 ("नधा"रणवष" / Assessment Year: 2009-10) M/S. Span Foundation Pvt. Vs. Dcit, Central Circle- Ltd. 3(2), Kolkata Aayakar Bhawan Poorva, 110, 57, Burtolla Street, Shantipally, Kolkata – 700 107. Kolkata – 700 007. "थायीलेखासं/.जीआइआरसं/.Pan/Gir No. : Aaecs 4605 C (Assessee) .. (Revenue)

For Appellant: Shri S.K. Tulsiyan, Advocate & Bhoomija Verma, ARFor Respondent: Shri G. Mallikarjuna, CIT(DR)
Section 263

…, it was not open for the Commissioner to take such a different view. There was nothing on record to suggest that the view taken by the Assessing Officer was unsustainable in law. The Hon'ble Punjab and Haryana High Court in the case of CIT vs. Deepak Mittal, 324 ITR 411 held that change of opinion by reappraising 20 M/s. Garg Brothers Pvt. Ltd. M/s. Cliff TreximPvt. Ltd. M/s. Span Foundation Pvt. Ltd. Assessment Year: 2009-10 the evidence is not within the parameters of revisional jurisdiction of the Commissioner under section 263 of the Income Tax Act, 1961. In the case of CIT vs. Anil Kumar Sharma (1010) 194 T…

M/S. Garg Brothers Pvt. Ltd., Kolkata vs. DCIT, Central Circle - 3(2), Kolkata

In the result, appeal of the assessee is allowed

ITA 2519/KOL/2017[2009-10]Status: DisposedITAT Kolkata18 Apr 2018AY 2009-10

Bench: Shri A. T Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं/.Ita No.2519/Kol/2017 ("नधा"रणवष" / Assessment Year: 2009-10) M/S. Garg Brothers Pvt. Ltd. Vs. Dcit, Central Circle- 3(2), Kolkata 57, Burtolla Street, Aayakar Bhawan Poorva, 110, Kolkata – 700 007. Shantipally, Kolkata – 700 107. "थायीलेखासं/.जीआइआरसं/.Pan/Gir No. : Aaacg 9775 F (Assessee) .. (Revenue) & आयकरअपीलसं/.Ita No.2520/Kol/2017 ("नधा"रणवष" / Assessment Year: 2009-10) M/S. Cliff Treximpvt. Ltd. Vs. Dcit, Central Circle- 3(2), Kolkata 57, Burtolla Street, Aayakar Bhawan Poorva, 110, Kolkata – 700 007. Shantipally, Kolkata – 700 107. "थायीलेखासं/.जीआइआरसं/.Pan/Gir No. : Aabcc 0961 E (Assessee) .. (Revenue) & आयकरअपीलसं/.Ita No.2521/Kol/2017 ("नधा"रणवष" / Assessment Year: 2009-10) M/S. Span Foundation Pvt. Vs. Dcit, Central Circle- Ltd. 3(2), Kolkata Aayakar Bhawan Poorva, 110, 57, Burtolla Street, Shantipally, Kolkata – 700 107. Kolkata – 700 007. "थायीलेखासं/.जीआइआरसं/.Pan/Gir No. : Aaecs 4605 C (Assessee) .. (Revenue)

For Appellant: Shri S.K. Tulsiyan, Advocate & Bhoomija Verma, ARFor Respondent: Shri G. Mallikarjuna, CIT(DR)
Section 263

…, it was not open for the Commissioner to take such a different view. There was nothing on record to suggest that the view taken by the Assessing Officer was unsustainable in law. The Hon'ble Punjab and Haryana High Court in the case of CIT vs. Deepak Mittal, 324 ITR 411 held that change of opinion by reappraising 20 M/s. Garg Brothers Pvt. Ltd. M/s. Cliff TreximPvt. Ltd. M/s. Span Foundation Pvt. Ltd. Assessment Year: 2009-10 the evidence is not within the parameters of revisional jurisdiction of the Commissioner under section 263 of the Income Tax Act, 1961. In the case of CIT vs. Anil Kumar Sharma (1010) 194 T…

Bala Reddy Gopu, Hyderabad vs. DCIT, Circle-2(1), Hyderabad

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

ITA 455/HYD/2017[2010-11]Status: DisposedITAT Hyderabad12 Jan 2018AY 2010-11

Bench: Shri D. Manmohan & Shri S. Rifaur Rahman

For Appellant: Shri P. Murali Mohan RaoFor Respondent: Shri V. Sreekar
Section 143(1)Section 143(2)Section 145Section 14ASection 17(1)(iv)Section 192Section 194HSection 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH ‘A', HYDERABAD BEFORE SHRI D. MANMOHAN, VICE PRESIDENT AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA Nos. 455 & 456/Hyd/2017 Assessment Year: 2010-11 & 2011-12 Bala Reddy Gopu, vs. Dy. Commissioner of Hyderabad. Income-tax, Circle – 2(1) Hyd. PAN – ACPPG 5476 K Appellant Respondent Assessee by: Shri P. Murali Mohan Rao Revenue by: Shri V. Sreekar Date of hearing: 27/10/2017 Date of pronouncement: 12/01/2018 O R D E R PER S. RIFAUR RAHMAN, AM: Both these appeals filed by the assessee are directed against the orders of CIT(A) - 10, Hyderabad, both, dated…

M/S Khoday India Limited, Bangalore vs. DCIT, Bangalore

In the result, the appeals of the assessee are partly allowed and the appeals of revenue are dismissed

ITA 1056/BANG/2016[2012-13]Status: DisposedITAT Bangalore24 Oct 2017AY 2012-13

Bench: Shri Vijay Pal Rao & Shri Jason P Boaz

For Appellant: Shri S. Sukumar,AdvocateFor Respondent: Shri M.K. Biju, JCIT (DR) (ITAT)-3, Bengaluru
Section 14A

…correctness of the claim. In the absence of such recording of non-satisfaction, the disallowance is untenable. The learned Authorised Representative has also relied upon the decision of Hon'ble Punjab & Haryana High Court in the case of DCIT Vs. Deepak Mittal 361 ITR 131 as well as CIT Vs. Hero Cycles Limited 323 ITR 518. He has then relied upon the decision of Hon'ble Delhi High Court in the case of Maxopp Investment Limited & Ors Vs. CIT 247 CTR 162 wherein the principle laid down by the Hon'ble Supreme Court as well as Hon'ble High Courts has been reiterated. 6. On the other hand, the learned Departmental Repr…

Tavant Technologies India Private Limited, Bangalore vs. DCIT, Bangalore

In the result, the appeals of assessee are partly allowed

ITA 1592/BANG/2012[2008-09]Status: DisposedITAT Bangalore31 May 2017AY 2008-09

Bench: Shri Arun Kumar Garodia & Shri Vijay Pal Rao

For Appellant: Shri Gurunathan, AdvocateFor Respondent: Shri G.R. Reddy, CIT (DR) (ITAT)-1, Bengaluru
Section 143(3)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH “ A ” BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER AND SHRI VIJAY PAL RAO, JUDICIAL MEMBER I.T.(T.P) A. Nos.292/Bang/2014 & 1592/Bang/2012 (Assessment Years : 2007-08 & 2008-09) M/s. Tavant Technologies Vs. Dy. Commissioner of Income India Pvt. Ltd., Tax, No.12, CSRIE-II, Circle 12(4), Bangalore. Guava Garden, 5th Block, Koaramangala, Bangalore-560 095 PAN AABCT 3261E Appellant Respondent. Appellant By : Shri Gurunathan, Advocate. Respondent By : Shri G.R. Reddy, CIT (DR) (ITAT)-1, Bengaluru. Date of Hearing : 02.03.2017. Date of Pronouncement : 31.05…

Hcc Real Estate Ltd, Mumbai vs. DCIT 10(3), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 2209/MUM/2015[2010-11]Status: DisposedITAT Mumbai21 Apr 2017AY 2010-11

Bench: Shri G.S. Pannu & Shri Ram Lal Negi: (A.Y : 2010-11)

For Appellant: Shri Vikrant Rajopadhye/For Respondent: Ms. Aarju Garodia
Section 143(3)Section 14A

…could be attributed to the earning of the exempt income from dividends. 3 M/s. HCC Real Estate Ltd. 2. The Id CIT(A) grossly erred in not following the direct judgement of Punjab and Haryana High Court on the issue in the case of CIT Vs Deepak Mittal [2014] 361 ITR 131 (P&H). 3. The Id CIT(A) erred in not following the direct judgement of Karnataka High Court on the issue in the case of Canara Bank Vs ACIT [2014] 99 DTR 36 (Karn). 4. The Id CIT(A) grossly erred in totally ignoring almost all the detailed submission made by the appellant against the disallowance under section 14A of the Act to the extent of Rs…

F Harley & Co. Pvt. Ltd., Kolkata vs. The CIT, 1, Kolkata

In the result, the appeal of the assessee is allowed

ITA 864/KOL/2016[2011-2012]Status: DisposedITAT Kolkata08 Mar 2017AY 2011-2012

Bench: Shri M. Balaganesh, Am & Shri S. S. Viswanethra Ravi, Jm]

For Appellant: Shri Miraj D. Shah, ARFor Respondent: Shri Avinash Mishra, CIT
Section 143(2)Section 143(3)Section 14ASection 263Section 36(1)(va)

…able on record against the opinion of the ld AO. This in our considered opinion is not permissible u/s 263 of the Act. Reliance in this regard is placed on the decision of the Hon’ble Punjab & Haryana High Court in the case of CIT vs Deepak Mittal reported in 324 ITR 411 (P&H). We also find that the Hon’ble Bombay High Court in the case of CIT vs Development Credit Bank Ltd reported in 323 ITR 206 (Bom) had held that the ld CIT cannot suo moto revise an order on the ground that enquiry was not conducted when the assessment order was passed after considering all details called for and furnished by the assessee. We…

Sunstone Engineering, Jaipur vs. ITO, Jaipur

In the result, the appeals of the assessee in ITA No

ITA 1018/JPR/2016[2012-13]Status: DisposedITAT Jaipur07 Mar 2017AY 2012-13
For Appellant: Shri Amit Kothari, CAFor Respondent: Shri R.A. Verma, Addl. CIT - DR
Section 14A

…s. (a) DCIT vs. Cosmos International Ltd. (2014) 41 CCH 32 (b) Bharat Shantilal Kadakia vs. ITO (2013) 35 CCH 352 © CIT vs. Gujarat Power Corporation (2013) 352 ITR 583 (d) CIT vs. Suzlon Energy Ltd. (2013) 354 ITR 630 (Guj) (e) CIT vs. Deepak Mittal (2013) 361 ITR 131 (P&H)’’ 7.3 The ld. DR relied on the orders of the authorities below. 7.4 I have heard the rival contentions and perused the materials available on record. The AO during the course of assessment proceedings observed that the assessee had earned dividend income of Rs. 1,73,404/- while an expenditure of Rs. 6,77,136/- was during the year. Duri…

Chandan M Parmar, Mumbai vs. Asst CIT 11(2), Mumbai

In the result appeal of the assessee is partly allowed

ITA 4601/MUM/2014[2010-11]Status: DisposedITAT Mumbai30 Nov 2016AY 2010-11

Bench: Shri B.R.Baskaran & Shri Pawan Singh

For Appellant: Shri Rajiv Khandelwal (AR)For Respondent: Shri Subhlachan Ram & Ms
Section 143(3)Section 14ASection 2Section 2(14)Section 253Section 263Section 43(5)Section 68

…d after his satisfaction about the genuineness of cash credits, the order of revision under Section 263 on the vague ground that the AO did not make proper enquiry was not valid. 11. The Hon'ble Punjab & Haryana High Court in the case of CIT Vs Deepak Mittal 324 ITR 411 held that change of opinion by reappraising the evidence is not within the parameters of revisional jurisdiction of the Commissioner under section 263 of the Act. Further Hon'ble Delhi High Court in CIT vs. International Travel House,194 Taxman 324(Del), while relying, inter alia, on the decision of Hon'ble Gujrat High Court in Arvind Jewellers (…

The Laxmi Salt Co. Ltd., Kolkata vs. Income Tax Officer, Ward - 4(1), Kolkata

In the result, the appeal of assessee is allowed

ITA 2434/KOL/2013[2009-10]Status: DisposedITAT Kolkata23 Sept 2016AY 2009-10

Bench: Shri M. Balaganesh, Am & Shri K. Narasimha Chary, Jm]

For Appellant: Shri N. Acharya Baduri, ARFor Respondent: Shri S.M. Das, JCIT, Sr. DR
Section 143(3)Section 14A

…1 The Laxmi Salt Co. Ltd. AY 2009-10 IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA [Before Shri M. Balaganesh, AM & Shri K. Narasimha Chary, JM] I.T.A No. 2434/Kol/2013 Assessment Year: 2009-10 The Laxmi Salt Co. Ltd. Vs. Income-tax Officer, Wd-4(1), Kolkata (PAN: AAACT9721G) (Appellant) (Respondent) Date of hearing: 28.07.2016 Date of pronouncement: 23.09.2016 For the Appellant: Shri N. Acharya Baduri, AR For the Respondent: Shri S.M. Das, JCIT, Sr. DR ORDER Per Shri K. Narasimha Chary, JM: This appeal by assessee is arising out of order of CIT(A)-IV, Kolkata vide Appeal No. 220/CIT(A)-IV/11-12 dat…

Ansh Merchandise P.Ltd, Mumbai vs. DCIT 5(2), Mumbai

ITA 411/MUM/2013[2008-09]Status: DisposedITAT Mumbai19 Sept 2016AY 2008-09

Bench: Shri Mahavir Singh & Shri Ramit Kocharआयकर अपील सं./I.T.A. No.411/Mum/2013 ("नधा"रण वष" / Assessment Year : 2008-08) Ansh Merchandise Private Dcit – 5(2), बनाम/ Limited, 11, 2Nd Floor, Aayakar Bhavan, V. 84, Appollo House, Mumbai – 400 020. Bombay Samachar Marg, Fort, Mumbai-400 023 "थायी लेखा सं./Pan : Aabcn8176E (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Respondent: Shri A. Ramachandran
Section 143(3)

…आयकर अपील"य अ"धकरण “A” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI MAHAVIR SINGH, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No.411/Mum/2013 ("नधा"रण वष" / Assessment Year : 2008-08) Ansh Merchandise Private DCIT – 5(2), बनाम/ Limited, 11, 2nd Floor, Aayakar Bhavan, v. 84, Appollo House, Mumbai – 400 020. Bombay Samachar Marg, Fort, Mumbai-400 023 "थायी लेखा सं./PAN : AABCN8176E (अपीलाथ" /Appellant) .. (""यथ" / Respondent) आयकर अपील सं./I.T.A. No. 398/Mum/2013 ("नधा"रण वष" / Assessment Year : 2009-10) Ansh Merchandise Private बनाम/ Add…

Ansh Merchandise P.Ltd, Mumbai vs. Addl CIT 5(2), Mumbai

ITA 398/MUM/2013[2009-10]Status: DisposedITAT Mumbai19 Sept 2016AY 2009-10

Bench: Shri Mahavir Singh & Shri Ramit Kocharआयकर अपील सं./I.T.A. No.411/Mum/2013 ("नधा"रण वष" / Assessment Year : 2008-08) Ansh Merchandise Private Dcit – 5(2), बनाम/ Limited, 11, 2Nd Floor, Aayakar Bhavan, V. 84, Appollo House, Mumbai – 400 020. Bombay Samachar Marg, Fort, Mumbai-400 023 "थायी लेखा सं./Pan : Aabcn8176E (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Respondent: Shri A. Ramachandran
Section 143(3)

…आयकर अपील"य अ"धकरण “A” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI MAHAVIR SINGH, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No.411/Mum/2013 ("नधा"रण वष" / Assessment Year : 2008-08) Ansh Merchandise Private DCIT – 5(2), बनाम/ Limited, 11, 2nd Floor, Aayakar Bhavan, v. 84, Appollo House, Mumbai – 400 020. Bombay Samachar Marg, Fort, Mumbai-400 023 "थायी लेखा सं./PAN : AABCN8176E (अपीलाथ" /Appellant) .. (""यथ" / Respondent) आयकर अपील सं./I.T.A. No. 398/Mum/2013 ("नधा"रण वष" / Assessment Year : 2009-10) Ansh Merchandise Private बनाम/ Add…