CIT v. Gujarat Power Corporation Ltd.

352 ITR 583High Court2013#2905 most cited

What is CIT v. Gujarat Power Corporation Ltd. authority for?

Disallowance under Section 14A for interest expenditure is not justified if an assessee uses its own interest-free funds for investments generating exempt income, and borrowed funds are entirely utilized for business purposes, without evidence of diversion to earn tax-free income.

41

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2025.

Also referred to as

CIT v. Gujarat Power Corporation Ltd. · Section 14A · disallowance for exempt income · interest expenditure · borrowed funds not diverted · own funds for investment · Rule 8D · 352 ITR 583 · Gujarat High Court · tax-free dividend income · business funds

Issues it is cited on

Judgments citing CIT v. Gujarat Power Corporation Ltd.

A. VAIRAPRAKASAM,SIVAKASI vs. ACIT, VIRUDHUNAGAR

In the result, appeal filed by the assessee is dismissed

ITA 703/CHNY/2022[2015-16]Status: DisposedITAT Chennai16 Jan 2023AY 2015-16

Bench: Shri Mahavir Singh & Shri G. Manjunathaआयकर अपील सं./Ita No.: 703/Chny/2022 िनधा"रण वष" / Assessment Year: 2015-16 A. Vairaprakasam, The Assistant Commissioner Of 4, Chairamn Shanmugam V. Income Tax, Road, Virudhunagar Circle-1, Sivakasi. Virudhunagar. [Pan: Aajpv-8360-P] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : None ""यथ" क" ओर से/Respondent By : Shri. P. Sajit Kumar, Jcit सुनवाई क" तारीख/Date Of Hearing : 16.01.2023 घोषणा क" तारीख/Date Of Pronouncement : 16.01.2023

For Appellant: NoneFor Respondent: Shri. P. Sajit Kumar, JCIT
Section 14ASection 14A(2)

…age and telegram, telephone, printing & stationery, travelling expenses and bank charges need not be incurred. So the provision of section 14A is not applicable. :-3-: ITA. No: 703/Chny/2022 (60 ITR (Trib)266;56 ITR (Trib) Sn 34,43;383 ITR 529;376 ITR 553 ; 352 ITR 583) 4. Not only the incurring of the expenditure but also its relationship with the exempted income must be clear and must be capable of being ascertained on the fact of it without involving any further mental exercise. The onus is on the assessing officer not only to show that some expenditure was factually incurred but also to show its relationshi…

THE DCIT, CIRCLE-3(1)(1),, AHMEDABAD vs. M/S. PRIYAL INTERNATIONAL PVT. LTD.,, AHMEDABAD

In the result, appeal of the Revenue is dismissed

ITA 91/AHD/2019[2015-16]Status: DisposedITAT Ahmedabad20 Apr 2022AY 2015-16

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./Ita.No.91/Ahd/2019 "नधा"रण वष"/Asstt. Year: 2015-16 Dcit, Cir.3(1)(1) M/S. Priyal Internaional P. Ltd. Ahmedabad. 297/300, Phase-Ii, Gidc Vs. Vatva, Ahmedabad. Pan : Aaecp 4640 A (Applicant) (Responent) Assessee By : Shri M.K. Patel, Advocate Revenue By : Shri S.S. Shukla, Sr. Dr सुनवाई क" तार"ख/Date Of Hearing : 04/03/2022 घोषणा क" तार"ख /Date Of Pronouncement: 20/04/2022 आदेश/O R D E R

For Appellant: Shri M.K. Patel, AdvocateFor Respondent: Shri S.S. Shukla, Sr. DR
Section 115JSection 142(1)Section 143(1)Section 143(2)Section 143(3)Section 14ASection 36(1)(iii)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ । IN THE INCOME TAX APPELLATE TRIBUNAL, “A” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND Ms. MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./ITA.No.91/Ahd/2019 "नधा"रण वष"/Asstt. Year: 2015-16 DCIT, Cir.3(1)(1) M/s. Priyal Internaional P. Ltd. Ahmedabad. 297/300, Phase-II, GIDC Vs. Vatva, Ahmedabad. PAN : AAECP 4640 A (Applicant) (Responent) Assessee by : Shri M.K. Patel, Advocate Revenue by : Shri S.S. Shukla, Sr. DR सुनवाई क" तार"ख/Date of Hearing : 04/03/2022 घोषणा क" तार"ख /Date of Pronouncement: 20/04/2022 आदेश/O R D E R PER MADHUMITA ROY, JUDICIAL MEMBE…

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