CIT v. Gokal Das Images Private Limited

429 ITR 526High Court2020#3481 most cited

What is CIT v. Gokal Das Images Private Limited authority for?

Disallowance under Section 14A cannot be added back when computing book profit under Section 115JB, as Section 115JB is a complete code in itself.

34

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2021 to 2025.

Also referred to as

CIT v. Gokal Das Images Private Limited · CIT v Gokaldas Images Pvt Ltd · 429 ITR 526 · section 115JB · section 14A · book profit · minimum alternate tax · MAT

Sections most often in play

Section 115JBSection 14ASection 32(1)(iia)Section 35(1)(iv)Section 35(2AB)Section 10Section 250Section 35(1)(i)

Issues it is cited on

section 8d(2)(ii)section 35(1)(i)section 35(1)(iv)ready for usesection 35(1)(ii)r&d expendituresection 35(1)section 80ia(8)section 244weighted deductionminimum alternate taxsection 35(2ab)

Judgments citing CIT v. Gokal Das Images Private Limited

DCIT, Circle - 6(1), Kolkata vs. M/S. Birla Corporation Ltd., Kolkata

In the result, appeals filed by the Revenue for AYs 2011-12 &

ITA 2111/KOL/2018[2011-12]Status: DisposedITAT Kolkata31 Oct 2022AY 2011-12

Bench: Sri Rajpal Yadav & Dr. Manish Borad

Section 143(3)Section 250Section 37(1)Section 40Section 43B

…आयकर अपीलीय अधिकरण कोलकाता 'बी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘B’ BENCH, KOLKATA श्री राजपाल यादव, उपाध्यक्ष (कोलकाता क्षेत्र) एवं डॉ. मनीष बोरड, लेखा सदस्य के समक्ष Before SRI RAJPAL YADAV, VICE PRESIDENT & DR. MANISH BORAD, ACCOUNTANT MEMBER I.T.A. Nos.: 494 & 495/Kol/2020 Assessment Years: 2011-12 & 2012-13 Birla Corporation Limited…....................................Appellant [PAN: AABCB 2075 J] Vs. DCIT, Circle-6(1), Kolkata.....................................Respondent I.T.A. Nos.: 2111 & 2112/Kol/2018 Assessment Years: 2011-12 & 2012-13 DCIT, Circle-6(1), Kolkata….........…

Gmr Hyderabad International Airport Limited, Bengaluru vs. Deputy Commissioner of Income Tax, Central Circle-2(2), Bangalore

In the result ground II is allowed

ITA 524/BANG/2022[2017-18]Status: DisposedITAT Bangalore18 Oct 2022AY 2017-18

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

For Appellant: Sri.Sunil Jain, CAFor Respondent: Sri.K.R.Narayana, Addl.CIT-DR
Section 115Section 115JSection 143(3)Section 14ASection 154

…Amounts disallowed under section 14A cannot be added to the book profits computed under section 115JB. 6 M/s.GMR Hyderabad International Airport Limited. 10. Similarly, in the case of CIT v. Gokaldas Images (P.) Ltd. [2020] 122 taxmann.com 160/276 Taxman 420/429 ITR 526 (Kar.), having regard to clause (f) of Explanation 1 to section 115JB(2) of the Act, it has been observed that additions made by the assessing officer determining book profit under section 115JB of the Act cannot be sustained. Any disallowance computed under section 14A of the Act pertains to computation of income under the normal provisions of t…

M/S Praxair India Pvt Ltd, Bangalore vs. Deputy Commissioner of Income Tax Ltpu Circle-1, Bangalore

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

ITA 2839/BANG/2017[2013-14]Status: DisposedITAT Bangalore25 Aug 2022AY 2013-14
For Appellant: Sri.T.Suryanarayana, Senior AdvocateFor Respondent: Sri.Bijoy Kumar Panda, CIT-DR
Section 143(2)Section 143(3)Section 14ASection 37

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “A”, BANGALORE Before Shri George George K, JM & Shri Laxmi Prasad Sahu, AM IT(TP)A No.2839/Bang/2017 : Asst.Year 2013-2014 M/s.Praxair India Private Limited The Deputy Commissioner of Mercury 2B Block, 6th Floor Income-tax, Large Tax Payer v. Prestige Technology Park Unit, Circle 1 Bangalore. Outer Ring Road, Marathahalli Bangalore – 560 103. PAN : AAACP9993J. (Appellant) (Respondent) Appellant by : Sri.T.Suryanarayana, Senior Advocate Respondent by : Sri.Bijoy Kumar Panda, CIT-DR Date of Pronouncement : 25.08.2022 Date of Hearing : 26.07.2022 O R D E R Per…

O3 Capital Global Advisory Private Limited, Bangalore vs. Deputy Commissioner of Income Tax Circle-5(1)(2), Bangalore

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

ITA 931/BANG/2018[2013-14]Status: DisposedITAT Bangalore08 Jun 2022AY 2013-14

Bench: Shri Chandra Poojari & Shri George George K.Assessment Year: 2013-14

For Appellant: Shri G.S. Prashanth, A.RFor Respondent: Smt. Priyadarshini Basaganni, D.R

…businessman." Reliance is placed on the decision of Delhi High Court in the case of PCIT vs. Gaursons Realty (P.) Ltd. reported in 422 ITR 123 and also on the decision of Jurisdictional High Court in the case of CIT vs. Gokaldas Images Pvt. Ltd., reported in 429 ITR 526. It is submitted that the learned assessing officer has stated that the assessee could have done the same work of Morpheus directly to Morpheus Media Fund instead of creating another company and incurring expenses on it. In this regard, the assessee wishes to submit that the assessee is engaged in Private Equity Fund Management Business in varied…

M/S Chowgule and Company (Salt) Pvt. Ltd, Mormugao vs. The ACIT, Circle - 2, Margao

The appeal of the assessee is partly allowed in terms of aforesaid observation

ITA 390/PAN/2017[2012-13]Status: DisposedITAT Panaji29 Apr 2022AY 2012-13

Bench: Shri Ravish Sood & Shri Jamlappa D. Battullआयकर अपील सं. / Ita No. : 390/Pan/2017 करधििाारण वर्ा / Assessment Year : 2012-2013 M/S Chowgule & Company (Salt) Pvt Ltd., Chowgule House, Mormugao Harbour, Goa – 403803. Pan: Aabcc 5595 J . . . . . . . अपीलार्थी / Appellant बिाम / V/S Asstt. Commissioner Of Income Tax, Circle-2, Margao, Goa. . . . . . . . प्रत्यर्थी / Respondent द्वारा / Appearances Assessee By : Ms Hiral Sejpal Revenue By : Shri Sourabh Nayak सुनवाई की तारीख / Date Of Conclusive Hearing : 24/02/2022 घोषणा की तारीख / Date Of Pronouncement : 29/04/2022 आदेश / Order Per Jamlappa D Battull Am; The Present Appeal Filed By The Appellant Assessee Is Directed Against The Order Of Commissioner Of Income Tax- Appeals, Panaji-1 [For Short “Cit(A)”] Dt. 09/10/2017 Passed U/S 250 Of The Income-Tax Act, 1961 [For Short “The Act”], Which In Turn Tousled Out Of Order Of Assessment Of Assistant Commissioner Of Income Tax-Circle-2, Margoa [For Short “Ao”] Dt. 27/07/2014 Passed U/S 143(3) Of The Act, For The Assessment Year [For Short “Ay”] 2012-2013. Itat-Panaji Page 1 Of 23

For Appellant: Ms Hiral SejpalFor Respondent: Shri Sourabh Nayak
Section 10(35)Section 115JSection 143(3)Section 14ASection 14A(1)Section 250

…आयकर अपीलीय न्यायाधिकरण, पणजी न्यायपीठ, पणजी में। IN THE INCOME TAX APPELLATE TRIBUNAL, PANAJI BENCH, PANAJI (Through Virtual Court at Raipur) BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER AND SHRI JAMLAPPA D. BATTULL, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No. : 390/PAN/2017 करधििाारण वर्ा / Assessment Year : 2012-2013 M/s Chowgule and Company (Salt) Pvt Ltd., Chowgule House, Mormugao Harbour, Goa – 403803. PAN: AABCC 5595 J . . . . . . . अपीलार्थी / Appellant बिाम / V/s Asstt. Commissioner of Income Tax, Circle-2, Margao, Goa. . . . . . . . प्रत्यर्थी / Respondent द्वारा / Appearances Assessee by : Ms Hiral Sejpal…

Pr. Commissioner of Income Tax-2 vs. M/S.J.J.Glastronics Pvt Ltd

The appeal stands dismissed

ITA/167/2021HC Karnataka13 Apr 2022

Bench: S.SUJATHA,J.M.KHAZI

Section 10Section 11Section 115JSection 12Section 143(3)Section 14ASection 254Section 260Section 260A

…minimum alternate tax. Amounts disallowed under section 14A cannot be added to the book profits computed under Section 115JB. 10. Similarly, in the case of Commissioner of Income Tax vs. Gokaldas Images (P) Ltd., reported in - 14 - (2020) 429 ITR 526 (Kar.), having regard to Clause (f) of Explanation 1 to Section 115JB(2) of the Act, it has been observed that additions made by the assessing officer determining book profit under Section 115JB of the Act cannot be sustained. Any disallowance computed under Section 14A of the Act pertains to computation of income under the normal pro…

M/S. Tejas Networks Limited, Bengaluru vs. Deputy Commissioner of Income Tax, Ltu, Circle-1, Bengaluru

In the result, the appeals filed by the revenue in IT(TP)A No

ITA 582/BANG/2021[2010-11]Status: DisposedITAT Bangalore09 Feb 2022AY 2010-11

Bench: Shri Chandra Poojari & Shri George George K.It(Tp)A Nos.296/Bang/2015 Assessment Year: 2010-11 M/S. Tejas Networks Ltd. Plot No.25, 5Th Floor Jp Software Park Acit, Circle-1, Ltu Vs. Electronic City, Phase I Bangalore Bangalore 560 100

For Appellant: Shri Jairam Raipura, D.RFor Respondent: Shri Annamalli & Shri Narendra Sharma, A.Rs
Section 154

…missioner of Income-tax in the case of Shoba developers Ltd is reversed by the Hon'ble High Court of Karnataka in the case of Sobha Developers Ltd Vs. DCIT (2021) 125. The assessee places reliance on the following decisions: 1. CIT Vs. Gokaldas Images (2020) 429 ITR 526 (Kar) 2. Karnataka State Industrial and Infrastructure Development Corpn Ltd Vs. 3. DCIT (2021) 281 taxman 312. 38. Regarding ground Nos.10 to 13 i.e. grounds relating to reversal of provision for doubtful debts the assessee inadvertently claimed the lower amount of Rs.1,95,17,376/-as against the correct amount to be claimed a sum of Rs.4,79,49,4…

M/S Tejats Networks Limited, Bangalore vs. Principal Commissioner of Income Tax Central, Bangalore

In the result, the appeals filed by the revenue in IT(TP)A No

ITA 1674/BANG/2018[2011-12]Status: DisposedITAT Bangalore09 Feb 2022AY 2011-12

Bench: Shri Chandra Poojari & Shri George George K.It(Tp)A Nos.296/Bang/2015 Assessment Year: 2010-11 M/S. Tejas Networks Ltd. Plot No.25, 5Th Floor Jp Software Park Acit, Circle-1, Ltu Vs. Electronic City, Phase I Bangalore Bangalore 560 100

For Appellant: Shri Jairam Raipura, D.RFor Respondent: Shri Annamalli & Shri Narendra Sharma, A.Rs
Section 154

…missioner of Income-tax in the case of Shoba developers Ltd is reversed by the Hon'ble High Court of Karnataka in the case of Sobha Developers Ltd Vs. DCIT (2021) 125. The assessee places reliance on the following decisions: 1. CIT Vs. Gokaldas Images (2020) 429 ITR 526 (Kar) 2. Karnataka State Industrial and Infrastructure Development Corpn Ltd Vs. 3. DCIT (2021) 281 taxman 312. 38. Regarding ground Nos.10 to 13 i.e. grounds relating to reversal of provision for doubtful debts the assessee inadvertently claimed the lower amount of Rs.1,95,17,376/-as against the correct amount to be claimed a sum of Rs.4,79,49,4…

Tejas Networks Limited, Bangalore vs. DCIT, Bangalore

In the result, the appeals filed by the revenue in IT(TP)A No

ITA 694/BANG/2016[2011-12]Status: DisposedITAT Bangalore09 Feb 2022AY 2011-12

Bench: Shri Chandra Poojari & Shri George George K.It(Tp)A Nos.296/Bang/2015 Assessment Year: 2010-11 M/S. Tejas Networks Ltd. Plot No.25, 5Th Floor Jp Software Park Acit, Circle-1, Ltu Vs. Electronic City, Phase I Bangalore Bangalore 560 100

For Appellant: Shri Jairam Raipura, D.RFor Respondent: Shri Annamalli & Shri Narendra Sharma, A.Rs
Section 154

…missioner of Income-tax in the case of Shoba developers Ltd is reversed by the Hon'ble High Court of Karnataka in the case of Sobha Developers Ltd Vs. DCIT (2021) 125. The assessee places reliance on the following decisions: 1. CIT Vs. Gokaldas Images (2020) 429 ITR 526 (Kar) 2. Karnataka State Industrial and Infrastructure Development Corpn Ltd Vs. 3. DCIT (2021) 281 taxman 312. 38. Regarding ground Nos.10 to 13 i.e. grounds relating to reversal of provision for doubtful debts the assessee inadvertently claimed the lower amount of Rs.1,95,17,376/-as against the correct amount to be claimed a sum of Rs.4,79,49,4…

DCIT, Bangalore vs. M/S Tejas Networks Limited, Bangalore

In the result, the appeals filed by the revenue in IT(TP)A No

ITA 621/BANG/2016[2011-12]Status: DisposedITAT Bangalore09 Feb 2022AY 2011-12

Bench: Shri Chandra Poojari & Shri George George K.It(Tp)A Nos.296/Bang/2015 Assessment Year: 2010-11 M/S. Tejas Networks Ltd. Plot No.25, 5Th Floor Jp Software Park Acit, Circle-1, Ltu Vs. Electronic City, Phase I Bangalore Bangalore 560 100

For Appellant: Shri Jairam Raipura, D.RFor Respondent: Shri Annamalli & Shri Narendra Sharma, A.Rs
Section 154

…missioner of Income-tax in the case of Shoba developers Ltd is reversed by the Hon'ble High Court of Karnataka in the case of Sobha Developers Ltd Vs. DCIT (2021) 125. The assessee places reliance on the following decisions: 1. CIT Vs. Gokaldas Images (2020) 429 ITR 526 (Kar) 2. Karnataka State Industrial and Infrastructure Development Corpn Ltd Vs. 3. DCIT (2021) 281 taxman 312. 38. Regarding ground Nos.10 to 13 i.e. grounds relating to reversal of provision for doubtful debts the assessee inadvertently claimed the lower amount of Rs.1,95,17,376/-as against the correct amount to be claimed a sum of Rs.4,79,49,4…

Tejas Networks Limited, Bangalore vs. Asst.C.I.T., Bangalore

In the result, the appeals filed by the revenue in IT(TP)A No

ITA 468/BANG/2015[2010-11]Status: DisposedITAT Bangalore09 Feb 2022AY 2010-11

Bench: Shri Chandra Poojari & Shri George George K.It(Tp)A Nos.296/Bang/2015 Assessment Year: 2010-11 M/S. Tejas Networks Ltd. Plot No.25, 5Th Floor Jp Software Park Acit, Circle-1, Ltu Vs. Electronic City, Phase I Bangalore Bangalore 560 100

For Appellant: Shri Jairam Raipura, D.RFor Respondent: Shri Annamalli & Shri Narendra Sharma, A.Rs
Section 154

…missioner of Income-tax in the case of Shoba developers Ltd is reversed by the Hon'ble High Court of Karnataka in the case of Sobha Developers Ltd Vs. DCIT (2021) 125. The assessee places reliance on the following decisions: 1. CIT Vs. Gokaldas Images (2020) 429 ITR 526 (Kar) 2. Karnataka State Industrial and Infrastructure Development Corpn Ltd Vs. 3. DCIT (2021) 281 taxman 312. 38. Regarding ground Nos.10 to 13 i.e. grounds relating to reversal of provision for doubtful debts the assessee inadvertently claimed the lower amount of Rs.1,95,17,376/-as against the correct amount to be claimed a sum of Rs.4,79,49,4…

Asst.C.I.T., Bangalore vs. M/S Tejas Networks Limited, Bangalore

In the result, the appeals filed by the revenue in IT(TP)A No

ITA 296/BANG/2015[2010-11]Status: DisposedITAT Bangalore09 Feb 2022AY 2010-11

Bench: Shri Chandra Poojari & Shri George George K.It(Tp)A Nos.296/Bang/2015 Assessment Year: 2010-11 M/S. Tejas Networks Ltd. Plot No.25, 5Th Floor Jp Software Park Acit, Circle-1, Ltu Vs. Electronic City, Phase I Bangalore Bangalore 560 100

For Appellant: Shri Jairam Raipura, D.RFor Respondent: Shri Annamalli & Shri Narendra Sharma, A.Rs
Section 154

…missioner of Income-tax in the case of Shoba developers Ltd is reversed by the Hon'ble High Court of Karnataka in the case of Sobha Developers Ltd Vs. DCIT (2021) 125. The assessee places reliance on the following decisions: 1. CIT Vs. Gokaldas Images (2020) 429 ITR 526 (Kar) 2. Karnataka State Industrial and Infrastructure Development Corpn Ltd Vs. 3. DCIT (2021) 281 taxman 312. 38. Regarding ground Nos.10 to 13 i.e. grounds relating to reversal of provision for doubtful debts the assessee inadvertently claimed the lower amount of Rs.1,95,17,376/-as against the correct amount to be claimed a sum of Rs.4,79,49,4…

DCIT, Bangalore vs. M/S Tejas Networks Limited, Bangalore

In the result, the appeals filed by the revenue in IT(TP)A No

ITA 1119/BANG/2015[2010-11]Status: DisposedITAT Bangalore09 Feb 2022AY 2010-11

Bench: Shri Chandra Poojari & Shri George George K.It(Tp)A Nos.296/Bang/2015 Assessment Year: 2010-11 M/S. Tejas Networks Ltd. Plot No.25, 5Th Floor Jp Software Park Acit, Circle-1, Ltu Vs. Electronic City, Phase I Bangalore Bangalore 560 100

For Appellant: Shri Jairam Raipura, D.RFor Respondent: Shri Annamalli & Shri Narendra Sharma, A.Rs
Section 154

…missioner of Income-tax in the case of Shoba developers Ltd is reversed by the Hon'ble High Court of Karnataka in the case of Sobha Developers Ltd Vs. DCIT (2021) 125. The assessee places reliance on the following decisions: 1. CIT Vs. Gokaldas Images (2020) 429 ITR 526 (Kar) 2. Karnataka State Industrial and Infrastructure Development Corpn Ltd Vs. 3. DCIT (2021) 281 taxman 312. 38. Regarding ground Nos.10 to 13 i.e. grounds relating to reversal of provision for doubtful debts the assessee inadvertently claimed the lower amount of Rs.1,95,17,376/-as against the correct amount to be claimed a sum of Rs.4,79,49,4…

M/S. Corporation Bank, Mangaluru vs. Deputy Commissioner of Income Tax, Circle- 2(1), Mangaluru

In the result, the appeal filed by the assessee is allowed for statistical purposes and the appeal filed by the Revenue is dismissed

ITA 1108/BANG/2019[2013-14]Status: DisposedITAT Bangalore17 Nov 2021AY 2013-14

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

For Appellant: Sri.S.Ananthan, CAFor Respondent: Sri.Pradeep Kumar, CIT-DR
Section 115JSection 143(3)Section 14A

…the assessee by the judgments of the Hon’ble jurisdictional High Court in the cases referred under:- (i) CIT v. Corporation Bank – ITA No.52/2015 – order dated 31.01.2020 for A.Y. 2010-2011 (Karnataka High Court) (ii) CIT v. Gokaldas Images Pvt. Ltd. (2020) 429 ITR 526 (Kar.) (iii) Sobha Developers Ltd. v. DCIT (2021) 125 taxmann.com 72 (Kar.) 4 ITA Nos.1108/Bang/2019 & 170/PAN/2019. M/s Union Bank of India. 3.3 We have heard rival submissions and perused the material on record. The Hon’ble jurisdictional High Court in the case of CITv. Gokaldas Images Pvt. Ltd. (supra) had held that while computing the book p…

CIT v. Gokal Das Images Private Limited (429 ITR 526) — Cited in 34 Judgments | BharatTax