CIT v. Essar Tele

401 ITR 445Supreme Court of India2018#471 most cited

What is CIT v. Essar Tele authority for?

Rule 8D of the Income Tax Rules, read with Section 14A, applies prospectively. It cannot be applied to any assessment year prior to Assessment Year 2008-09.

198

judgments rely on this decision, according to BharatTax’s citation analysis of 367,154 Indian tax judgments — from 2016 to 2026.

Also referred to as

CIT v. Essar Teleholdings Ltd. · Essar Teleholdings · Section 14A · Rule 8D · prospective application · disallowance exempt income · AY 2008-09 · Rule 8D applicability · Supreme Court

Also reported as

90 Taxmann.com 2286 Taxmann 435

Sections most often in play

Section 14ASection 36(1)(vii)Section 115JBSection 143(3)Section 36(1)(viia)Section 37(1)Section 40(a)(ia)Section 36(1)(viii)

Issues it is cited on

section 115jaemployees contribution to pfsection 114section 36(1)(viia)section 14a(2)section 2(24)(x)section 36(1)(vii)section 80icsection 2(24)section 36(1)disallowance under section 14asection 41

Judgments citing CIT v. Essar Tele

Venkara Reddy Pramod Reddy, Tumkuru vs. Deputy Commissioner of Income Tax, CPC, Bangalore

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

ITA 659/BANG/2021[2018-19]Status: DisposedITAT Bangalore31 Jan 2022AY 2018-19

Bench: Shri George George K, Jm & Ms.Padmavathy S, Am

For Appellant: Sri.Sandeep Chalapathy, CAFor Respondent: Sri.Gopinath C.H., CIT-DR
Section 139(1)Section 143(1)Section 143(1)(a)Section 36(1)(va)Section 43B

…nefit of community as a whole, even in the absence of a provision the statute may be held to be retrospective in nature. However, we are confronted with any such situation here……” 7.4 The Hon'ble Apex Court in the case of CIT v. Essar Teleholdings Ltd. (2018) 401 ITR 445 (SC) considered the judgment of the Hon'ble Apex Court in the case of CIT v. Gold Coins Health Foods (P.) Ltd. (supra) and also the judgment of the Larger Bench of the Hon'ble Apex Court in the case of CIT v. Vatika Township P. Ltd. (supra). The Hon'ble Apex Court in the case of CIT v. Essar Teleholdings Ltd. (supra), held that judgment in the ca…

Essilor India Pvt Ltd vs. The Deputy

In the result, the order passed by the Tribunal dated 07

ITA/1000/2017HC Karnataka28 Jan 2022

Bench: ALOK ARADHE,SHIVASHANKAR AMARANNAVAR

Section 10(34)Section 14ASection 260

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 28TH DAY OF JANUARY 2022 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR I.T.A. NO.1000 OF 2017 BETWEEN: ESSILOR INDIA PVT. LTD., NO.71/1, BRIGADE PLAZA 6TH FLOOR S.C. ROAD GANDHINAGAR BENGALURU-560 009 REPRESENTED HEREIN BY ITS DIRECTOR MR. J. SHIVKUMAR PAN:AAACE4623J. .... APPELLANT (BY MR. SURYANARAYANA T, SR. COUNSEL FOR MRS. TANMAYEE RAJKUMAR, ADVOCATE) AND: 1. THE DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE- 3 (1) (2) BENGALURU RASHTROTHANA BHAVAN 6TH FLOOR NURPATHUNGA R…

Dy CIT, CC-8(1), Mumbai vs. Raymond Ltd., Mumbai

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

ITA 104/MUM/2021[2006-07]Status: DisposedITAT Mumbai05 Jan 2022AY 2006-07
For Appellant: Shri Anuj KisnadwalaFor Respondent: Shri Raghuveer Madana
Section 143(3)Section 14ASection 153A

…Fashions Ltd for the A.Y. 2004-05 4 A.Y.2006-07 & 2005-06,wherein the Ld. CIT(A) deleted the disallowance made under section 14A by invoking Rule 8D by placing reliance on the order of Hon’ble Supreme Court in the case of CIT vs. Essar Teleholdings Limited [401 ITR 445], wherein the Apex Court dismissed the appeal of the Revenue by holding that n be applied only from A.Y. 2008-09 and not retrospectively. The findings of predecessor CIT(A)-50 for A.Y. 2004-05 & 2005-06, vide order dated 28.08.2019 is as under:- “13.2. The Hon’ble Courts have ruled that Rule 8D can be applied only from A.Y. 2008-09 and not retr…

Mr. Yeruva Prasad, Bengaluru vs. The Assistant Commissioner of Income Tax, CPC, Bengaluru

In the result, the appeals filed by the assessee are allowed

ITA 589/BANG/2021[2019-20]Status: DisposedITAT Bangalore22 Dec 2021AY 2019-20

Bench: Shri George George K, Jm & Shri B.R.Baskaran, Am

For Appellant: Sri.Kusuma Yatish, CAFor Respondent: Smt.Priyadarshini Besaganni, JCIT-DR
Section 139(1)Section 143(1)Section 36(1)(va)Section 43B

…nefit of community as a whole, even in the absence of a provision the statute may be held to be retrospective in nature. However, we are confronted with any such situation here……” 7.4 The Hon'ble Apex Court in the case of CIT v. Essar Teleholdings Ltd. (2018) 401 ITR 445 (SC) considered the judgment of the Hon'ble Apex Court in the case of CIT v. Gold Coins Health Foods (P.) Ltd. (supra) and also the judgment of the Larger Bench of the Hon'ble Apex Court in the case of CIT v. Vatika Township P. Ltd. (supra). The Hon'ble Apex Court in the case of CIT v. Essar Teleholdings Ltd. (supra), held that judgment in the ca…

Mr. Yeruva Prasad, Bengaluru vs. The Assistant Commissioner of Income Tax, CPC, Bengaluru

In the result, the appeals filed by the assessee are allowed

ITA 588/BANG/2021[2018-19]Status: DisposedITAT Bangalore22 Dec 2021AY 2018-19

Bench: Shri George George K, Jm & Shri B.R.Baskaran, Am

For Appellant: Sri.Kusuma Yatish, CAFor Respondent: Smt.Priyadarshini Besaganni, JCIT-DR
Section 139(1)Section 143(1)Section 36(1)(va)Section 43B

…nefit of community as a whole, even in the absence of a provision the statute may be held to be retrospective in nature. However, we are confronted with any such situation here……” 7.4 The Hon'ble Apex Court in the case of CIT v. Essar Teleholdings Ltd. (2018) 401 ITR 445 (SC) considered the judgment of the Hon'ble Apex Court in the case of CIT v. Gold Coins Health Foods (P.) Ltd. (supra) and also the judgment of the Larger Bench of the Hon'ble Apex Court in the case of CIT v. Vatika Township P. Ltd. (supra). The Hon'ble Apex Court in the case of CIT v. Essar Teleholdings Ltd. (supra), held that judgment in the ca…

Maheshwari Woods Private Limited, Bengaluru vs. Deputy Commissioner of Income Tax, CPC, Bengaluru

In the result, the appeals filed by the assessee are allowed

ITA 586/BANG/2021[2019-20]Status: DisposedITAT Bangalore21 Dec 2021AY 2019-20

Bench: Shri Chandra Poojari, Am & Smt.Beena Pillai, Jm

For Appellant: Sri.H.Ganpatlal Kawad, CAFor Respondent: Sri.Sankar Ganesh K, JCIT-DR
Section 139(1)Section 143(1)Section 36Section 36(1)(va)Section 43B

…nefit of community as a whole, even in the absence of a provision the statute may be held to be retrospective in nature. However, we are confronted with any such situation here……” 7.4 The Hon'ble Apex Court in the case of CIT v. Essar Teleholdings Ltd. (2018) 401 ITR 445 (SC) considered the judgment of the Hon'ble Apex Court in the case of CIT v. Gold Coins Health Foods (P.) Ltd. (supra) and also the judgment of the Larger Bench of the Hon'ble Apex Court in the case of CIT v. Vatika Township P. Ltd. (supra). The Hon'ble Apex Court in the case of CIT v. Essar Teleholdings Ltd. (supra), held that judgment in the ca…

Maheshwari Woods Private Limited, Bengaluru vs. Deputy Commissioner of Income Tax, CPC, Bengaluru

In the result, the appeals filed by the assessee are allowed

ITA 585/BANG/2021[2018-19]Status: DisposedITAT Bangalore21 Dec 2021AY 2018-19

Bench: Shri Chandra Poojari, Am & Smt.Beena Pillai, Jm

For Appellant: Sri.H.Ganpatlal Kawad, CAFor Respondent: Sri.Sankar Ganesh K, JCIT-DR
Section 139(1)Section 143(1)Section 36Section 36(1)(va)Section 43B

…nefit of community as a whole, even in the absence of a provision the statute may be held to be retrospective in nature. However, we are confronted with any such situation here……” 7.4 The Hon'ble Apex Court in the case of CIT v. Essar Teleholdings Ltd. (2018) 401 ITR 445 (SC) considered the judgment of the Hon'ble Apex Court in the case of CIT v. Gold Coins Health Foods (P.) Ltd. (supra) and also the judgment of the Larger Bench of the Hon'ble Apex Court in the case of CIT v. Vatika Township P. Ltd. (supra). The Hon'ble Apex Court in the case of CIT v. Essar Teleholdings Ltd. (supra), held that judgment in the ca…

Sri. P. Purandhara Reddy, Bengaluru vs. The Assistant Commissioner of Income Tax, Central Circle-2(4), Bangalore

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

ITA 569/BANG/2021[2018-19]Status: DisposedITAT Bangalore20 Dec 2021AY 2018-19

Bench: Shri Chandra Poojari, Am & Smt.Beena Pillai, Jm

For Appellant: Smt.Sunaina Bhatia, CAFor Respondent: Capt.Pradeep Shoury ARya, Addl.CIT-DR
Section 139(1)Section 143(1)Section 36Section 36(1)(va)Section 43B

…le, even in the absence of a provision the statute may be held to be retrospective in nature. However, we are confronted with any such situation here……” 12 Sri P Purandhara Reddy 7.4 The Hon'ble Apex Court in the case of CIT v. Essar Teleholdings Ltd. (2018) 401 ITR 445 (SC) considered the judgment of the Hon'ble Apex Court in the case of CIT v. Gold Coins Health Foods (P.) Ltd. (supra) and also the judgment of the Larger Bench of the Hon'ble Apex Court in the case of CIT v. Vatika Township P. Ltd. (supra). The Hon'ble Apex Court in the case of CIT v. Essar Teleholdings Ltd. (supra), held that judgment in the ca…

Srinivas Achar Mohankumar, Bangalore vs. Income Tax Officer, Ward-4(3)(4), Bengaluru

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

ITA 568/BANG/2021[2018-2019]Status: DisposedITAT Bangalore16 Dec 2021AY 2018-2019

Bench: Shri N.V.Vasudevan, Vice- & Shri Chandra Poojari, Am

For Appellant: Sri.Mahesh Reddy, CAFor Respondent: Sri.Sankar Ganesh K, Joint CIT-DR
Section 139(1)Section 143(1)Section 234ASection 234CSection 36Section 36(1)(va)Section 43B

…nefit of community as a whole, even in the absence of a provision the statute may be held to be retrospective in nature. However, we are confronted with any such situation here……” 7.4 The Hon'ble Apex Court in the case of CIT v. Essar Teleholdings Ltd. (2018) 401 ITR 445 (SC) considered the judgment of the Hon'ble Apex Court in the case of CIT v. Gold Coins Health Foods (P.) Ltd. (supra) and also the judgment of the Larger Bench of the Hon'ble Apex Court in the case of CIT v. Vatika Township P. Ltd. (supra). The Hon'ble Apex Court in the case of CIT v. Essar Teleholdings Ltd. (supra), held that judgment in the ca…

M/S. Eskay Heat Transfers Private Limited, Bengaluru vs. The Assistant Director of Income Tax, CPC, Bangalore

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

ITA 534/BANG/2021[2019-20]Status: DisposedITAT Bangalore08 Dec 2021AY 2019-20

Bench: Shri George George K, Jm & Shri B.R.Baskaran, Am

For Appellant: Sri.Sri.Prashanth C, CAFor Respondent: Sri.Sankar Ganesh K, JCIT-DR
Section 139Section 139(1)Section 143(1)Section 36Section 36(1)(va)Section 43B

…nefit of community as a whole, even in the absence of a provision the statute may be held to be retrospective in nature. However, we are confronted with any such situation here……” 7.4 The Hon'ble Apex Court in the case of CIT v. Essar Teleholdings Ltd. (2018) 401 ITR 445 (SC) considered the judgment of the Hon'ble Apex Court in the case of CIT v. Gold Coins Health Foods (P.) Ltd. (supra) and also the judgment of the Larger Bench of the Hon'ble Apex Court in the case of CIT v. Vatika Township P. Ltd. (supra). The Hon'ble Apex Court in the case of CIT v. Essar Teleholdings Ltd. (supra), held that judgment in the ca…

M/S. Viroka Technology Private Limited, Bangalore vs. Assistant Director of Income Tax, CPC, Bangalore

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

ITA 507/BANG/2021[2019-20]Status: HeardITAT Bangalore01 Dec 2021AY 2019-20

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri.R.E.Balasubramanyam, CAFor Respondent: Sri.Chetan R., Addl.CIT-DR
Section 139(1)Section 143(1)Section 36(1)(va)Section 43B

…nefit of community as a whole, even in the absence of a provision the statute may be held to be retrospective in nature. However, we are confronted with any such situation here……” 7.4 The Hon'ble Apex Court in the case of CIT v. Essar Teleholdings Ltd. (2018) 401 ITR 445 (SC) considered the judgment of the Hon'ble Apex Court in the case of CIT v. Gold Coins Health Foods (P.) Ltd. (supra) and also the judgment of the Larger Bench of the Hon'ble Apex Court in the case of CIT v. Vatika Township P. Ltd. (supra). The Hon'ble Apex Court in the case of CIT v. Essar Teleholdings Ltd. (supra), held that judgment in the ca…

Hero Moto Corp Ltd., New Delhi vs. Neac, Delhi

ITA 706/DEL/2021[2016-17]Status: DisposedITAT Delhi26 Nov 2021AY 2016-17

Bench: Shri Kul Bharat & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri Ajay Vohra, Sr. AdvocateFor Respondent: Shri Surendra Pal
Section 143(3)Section 144BSection 144CSection 144C(13)Section 145Section 1lSection 80ISection 92C

…IT vs. Walfort Share & Stock Brokers 326 ITR 1(SC) ii. Godrej & Boyce Manufacturing Company Ltd. VS. DCIT: 394 ITR 449(SC) iii. Maxopp Investment Ltd: 347 ITR 272 (Del.)- Affirmed by the Hon‟ble Supreme Court in 402 ITR 640 iv. CIT v. Essar Teleholdings Ltd.: 401 ITR 445 (SC) v. PCIT v. Vedanta Ltd.:[2019] 261 Taxman 179 (Delhi) vi. H.T. Media Limited v. PCIT: 399 ITR 576 (Del) vii. Eicher Motors Ltd. vs. CIT: 398 ITR 51 (Del) viii. PCIT vs. U.K. Paints (India) (P.) Ltd.: 392 ITR 552 (Del.) ix. CIT v. Abhishek Industries Ltd.: 380 ITR 652 (P&H) x. CIT vs. I.P. Support Services India (P) Ltd: 378 ITR 240 (Del) xi.…

M/S. Shalimar Agarbatti Company, Bengaluru vs. Assistant Commissioner of Income Tax, Circel-2(2)(1), Bengaluru

In the result, the appeals filed by the assessee are allowed

ITA 485/BANG/2021[2018-19]Status: DisposedITAT Bangalore24 Nov 2021AY 2018-19

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Smt.Sunaina Bhatia, CAFor Respondent: Smt.Priyadarshini Besaganni, JCIT-DR
Section 139(1)Section 143Section 143(1)Section 234BSection 36Section 43B

…ion the statute may be held to be retrospective in nature. However, we are confronted with any such situation here……” 13 ITA Nos.484-485/Bang/2021 M/s.Shalimar Agarbatti Company. 7.4 The Hon'ble Apex Court in the case of CIT v. Essar Teleholdings Ltd. (2018) 401 ITR 445 (SC) considered the judgment of the Hon'ble Apex Court in the case of CIT v. Gold Coins Health Foods (P.) Ltd. (supra) and also the judgment of the Larger Bench of the Hon'ble Apex Court in the case of CIT v. Vatika Township P. Ltd. (supra). The Hon'ble Apex Court in the case of CIT v. Essar Teleholdings Ltd. (supra), held that judgment in the ca…

M/S. Shalimar Agarbatti Company, Bengaluru vs. Assistant Commissioner of Income Tax, Circel-2(2)(1), Bangalore

In the result, the appeals filed by the assessee are allowed

ITA 484/BANG/2021[2017-18]Status: DisposedITAT Bangalore24 Nov 2021AY 2017-18

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Smt.Sunaina Bhatia, CAFor Respondent: Smt.Priyadarshini Besaganni, JCIT-DR
Section 139(1)Section 143Section 143(1)Section 234BSection 36Section 43B

…ion the statute may be held to be retrospective in nature. However, we are confronted with any such situation here……” 13 ITA Nos.484-485/Bang/2021 M/s.Shalimar Agarbatti Company. 7.4 The Hon'ble Apex Court in the case of CIT v. Essar Teleholdings Ltd. (2018) 401 ITR 445 (SC) considered the judgment of the Hon'ble Apex Court in the case of CIT v. Gold Coins Health Foods (P.) Ltd. (supra) and also the judgment of the Larger Bench of the Hon'ble Apex Court in the case of CIT v. Vatika Township P. Ltd. (supra). The Hon'ble Apex Court in the case of CIT v. Essar Teleholdings Ltd. (supra), held that judgment in the ca…

Vardhman Acrylics Ltd., Ludhiana vs. DCIT, C-1, Ludhiana

In the result, appeal of the assessee is allowed for

ITA 714/CHANDI/2019[2015-16]Status: DisposedITAT Chandigarh18 Nov 2021AY 2015-16
For Appellant: Shri Pankaj Gupta, CIT(A) &For Respondent: Shri Ashok Khanna, Addl. CIT
Section 14ASection 8D(2)(ii)Section 8D(2)(iii)

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण,च"डीगढ़ "यायपीठ आयकर अपीलीय अिधकरण च"डीगढ़ "यायपीठ च"डीगढ़ "यायपीठ ‘बी च"डीगढ़ "यायपीठ बी.’, च"डीगढ़ च"डीगढ़ च"डीगढ़ च"डीगढ़ बी बी IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH ‘B’ CHANDIGARH "ीमती "ीमती "दवा "ीमती "ीमती "दवा "दवा "सह "दवा "सह "सह, "याियक "सह "याियक "याियक सद"य "याियक सद"य सद"य एवं सद"य एवं एवं, एवं एवं एवं एवं "ीमती एवं "ीमती "ीमती अ"पूणा" "ीमती अ"पूणा" अ"पूणा" गु"ा अ"पूणा" गु"ा गु"ा, लेखा गु"ा लेखा लेखा सद"य लेखा सद"य सद"य सद"य BEFORE: SMT. DIVA SINGH, JM & SMT.ANNAPURNA GUPTA, AM आयकर अपील अपील संसंसंसं./ ITA No. 714/CHD/2019 आयकर आयकर…

Kishan Dutt Sharma, Bengaluru vs. The Assistant Director of Income Tax (CPC), Bangalore

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

ITA 436/BANG/2021[2019-20]Status: DisposedITAT Bangalore10 Nov 2021AY 2019-20

Bench: Shri George George K

For Appellant: Smt.Suman Lunkar, CAFor Respondent: Sri.Ganesh R.Ghale, Standing Counsel
Section 139(1)Section 143(1)Section 143(1)(a)Section 234ASection 36(1)(va)Section 43B

…nefit of community as a whole, even in the absence of a provision the statute may be held to be retrospective in nature. However, we are confronted with any such situation here……” 7.4 The Hon'ble Apex Court in the case of CIT v. Essar Teleholdings Ltd. (2018) 401 ITR 445 (SC) considered the judgment of the Hon'ble Apex Court in the case of CIT v. Gold Coins Health Foods (P.) Ltd. (supra) and also the judgment of the Larger Bench of the Hon'ble Apex Court in the case of CIT v. Vatika Township P. Ltd. (supra). The Hon'ble Apex Court in the case of CIT v. Essar Teleholdings Ltd. (supra), held that judgment in the ca…

M/S. Sumathi Nursing & Maternity Home, Bengaluru vs. Assistant Director of Income Tax, Centralized Processing Center, Bangalore

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

ITA 434/BANG/2021[2019-20]Status: DisposedITAT Bangalore10 Nov 2021AY 2019-20

Bench: Shri George George K

For Appellant: Sri.Pranav KrishnaFor Respondent: Sri.Ganesh R.Ghale, Standing Counsel
Section 139Section 139(1)Section 143Section 143(1)Section 234Section 234ASection 250Section 36Section 43B

…nefit of community as a whole, even in the absence of a provision the statute may be held to be retrospective in nature. However, we are confronted with any such situation here……” 7.4 The Hon'ble Apex Court in the case of CIT v. Essar Teleholdings Ltd. (2018) 401 ITR 445 (SC) considered the judgment of the Hon'ble Apex Court in the case of CIT v. Gold Coins Health Foods (P.) Ltd. (supra) and also the judgment of the Larger Bench of the Hon'ble Apex Court in the case of CIT v. Vatika Township P. Ltd. (supra). The Hon'ble Apex Court in the case of CIT v. Essar Teleholdings Ltd. (supra), held that judgment in the ca…

M/S. Synergics, Bangalore vs. Deputy Commissioner of Income Tax, CPC, Bangalore

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

ITA 506/BANG/2021[2019-20]Status: DisposedITAT Bangalore08 Nov 2021AY 2019-20

Bench: Shri George George K

For Appellant: Sri.R.E.Balasubramaniyam, CAFor Respondent: Sri.Ganesh R.Ghale, Standing Counsel
Section 139(1)Section 143(1)Section 36Section 36(1)(va)Section 43B

…s a whole, even in the absence of a provision the statute may be held to be retrospective in nature. However, we are confronted with any such situation here……” 13 M/s.Synergics. 8.4 The Hon'ble Apex Court in the case of CIT v. Essar Teleholdings Ltd. (2018) 401 ITR 445 (SC) considered the judgment of the Hon'ble Apex Court in the case of CIT v. Gold Coins Health Foods (P.) Ltd. (supra) and also the judgment of the Larger Bench of the Hon'ble Apex Court in the case of CIT v. Vatika Township P. Ltd. (supra). The Hon'ble Apex Court in the case of CIT v. Essar Teleholdings Ltd. (supra), held that judgment in the ca…

M/S Synergics, Bangalore vs. Deputy Commissioner of Income Tax, CPC, Bangalore

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

ITA 505/BANG/2021[2018-19]Status: DisposedITAT Bangalore08 Nov 2021AY 2018-19

Bench: Shri George George K

For Appellant: Sri.R.E.Balasubramaniyam, CAFor Respondent: Sri.Ganesh R.Ghale, Standing Counsel
Section 139(1)Section 143(1)Section 36Section 36(1)(va)Section 43B

…s a whole, even in the absence of a provision the statute may be held to be retrospective in nature. However, we are confronted with any such situation here……” 13 M/s.Synergics. 8.4 The Hon'ble Apex Court in the case of CIT v. Essar Teleholdings Ltd. (2018) 401 ITR 445 (SC) considered the judgment of the Hon'ble Apex Court in the case of CIT v. Gold Coins Health Foods (P.) Ltd. (supra) and also the judgment of the Larger Bench of the Hon'ble Apex Court in the case of CIT v. Vatika Township P. Ltd. (supra). The Hon'ble Apex Court in the case of CIT v. Essar Teleholdings Ltd. (supra), held that judgment in the ca…

M/S. Anusha Techno Ventures, Bangalore vs. The Assistant Commissioner of Income Tax, Circle-2(2)(1), Bangalore

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

ITA 503/BANG/2021[2019-20]Status: DisposedITAT Bangalore08 Nov 2021AY 2019-20

Bench: Shri George George K

For Appellant: Sri.Ravishankar S.V., AdvocateFor Respondent: Sri.Ganesh R.Ghale, Standing Counsel
Section 139(1)Section 143(1)Section 234ASection 250Section 36(1)(va)Section 43B

…nefit of community as a whole, even in the absence of a provision the statute may be held to be retrospective in nature. However, we are confronted with any such situation here……” 9.4 The Hon'ble Apex Court in the case of CIT v. Essar Teleholdings Ltd. (2018) 401 ITR 445 (SC) considered the judgment of the Hon'ble Apex Court in the case of CIT v. Gold Coins Health Foods (P.) Ltd. (supra) and also the judgment of the Larger Bench of the Hon'ble Apex Court in the case of CIT v. Vatika Township P. Ltd. (supra). The Hon'ble Apex Court in the case of CIT v. Essar Teleholdings Ltd. (supra), held that judgment in the ca…