How many judgments cite CIT v. Gujarat Power Corporation Ltd.?

80 judgments on BharatTax cite CIT v. Gujarat Power Corporation Ltd. (352 ITR 583), spanning 2015 to 2026.

CIT v. Gujarat Power Corporation Ltd.

Q: Which sections of the Income Tax Act does CIT v. Gujarat Power Corporation Ltd. come up under?

It is most often cited in judgments turning on Section 143(3), Section 1961 - Sections 14A, Section 1962 - Rule 8D, Section 22, Section 23, Section 23(1)(c).

352 ITR 583High Court2013#1429 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.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2015 to 2026.

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

Sections most often in play

Section 143(3)Section 1961 - Sections 14A Section 1962 - Rule 8D Section 22 Section 23 Section 23(1)(c)Section 23(5)Section 80-IA(5)

Read the full judgment

Issues it is cited on

business transfer agreement opening wdv closely held company colourable device written down value rule of consistency intangible assets disallowance under section 14a disallowance u/s 14a appeal before cit(a)section 14a section 36

Judgments citing CIT v. Gujarat Power Corporation Ltd.

ACIT, Circle-6, Jaipur, Ncrb vs. Rajasthan Urban Drinking Water Sewerage and Infrastructure Corpn Limited, Tonk Road, Jaipur

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

ITA 597/JPR/2023[2016-17]Status: DisposedITAT Jaipur09 May 2024AY 2016-17

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Shyam Lal Agrarwal ( C.A.) &For Respondent: Shri Ajay Malik (CIT)a fu/kZkfjrh dh vksj ls@

Section 12ASection 143(2)Section 145Section 199Section 25

…the ITA no. 713 & 714/JP/2018 in an appeal filed by assesse Company for the Assessment year 2013-14 and 2014-15. In support of the above facts, we place reliance on the judgment of Hon’ble Gujarat High Court in the matter of Gujarat Power Cooperation vs. ITO, 354 ITR 201 (Guj.), where it was held by that, “26. Reliance placed by the Tribunal in case of Tuticorin Alkali Chemicals & Fertilisers Ltd. (supra) was also misplaced. In the said decision, the assessee had earned interest out of investment made from the borrowed funds prior to the commencement of the business. It was in this background that the Apex Court…

Shree Alekh, Bhavnagar vs. PCIT Ahmedabad-1, Ahmedabad

In the result, appeal filed by the assessee is allowed

ITA 91/AHD/2022[2017-18]Status: HeardITAT Ahmedabad06 Mar 2024AY 2017-18

Bench: Ms. Suchitra Kamble & Shri Waseem Ahmedassessment Year: 2017-18

Section 133ASection 143(3)Section 263Section 40A(3)

…ions :- “Jai Rashmikant Patel vs. PCIT – ITA 427/Abd/2020 Veer Plastics P. Ltd. vs. PCIT – ITA 456/Ahd/2020 Harshadkumar Manilal Patel vs. PCIT – ITA 365/Ahd/2020 CIT vs. Nirma Chemicals Works (P.) Ltd. – 309 ITR 67 (Guj) Gujarat Power Corporation vs. ACIT – 350 ITR 266 (Guj) Rayon Silk Mills vs CIT – 221 ITR 155 @ 158-159 (Guj Hari Iron Trading Co. vs. CIT – [2003] 263 ITR 437 (P&H) CIT vs. Gabriel India Ltd. – [1993] 203 ITR 108 (Bom) CIT vs. Vikas Polymers – 341 ITR 537 (Del) CIT vs. Honda Siel Power Products – 333 ITR 547 @ 557-558 (Del)” 5.1 The Ld. AR further summited that it is settled law that if two vi…

Aarti Sponge and Power Ltd., Raipur vs. Assistant Commissioner of Income Tax, -1(1), Raipur

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

ITA 70/RPR/2023[2013-14]Status: DisposedITAT Raipur20 Sept 2023AY 2013-14

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं./Ita No.70/Rpr/2023 िनधा"रण वष" /Assessment Year: 2013-14 V. Aarti Sponge & Power Ltd. Acit -1 (1) Aarti House, Ashoka Ratna Shankar Raipur Nagar, Raipur, Chhattisgarh – 492 001

For Respondent: Sr. D.R

Section 143(3)Section 14ASection 250

…hed nexus between interest bearing funds and investment yielding exempt income. Unless this nexus is established, disallowance u/s 14A could not be made. For this proposition, we rely on the following decisions:-  CIT vs Gujrat Power Corporation Ltd. (2013) 352 ITR 583 (Guj.).  Director of 1. T. (Intl. Taxation)-II vs.BNP Paribas SA (2013) 214 Taxman 548 (Bom.).  G.D. Metsteel (P) Ltd. vs. ACIT (2011) 64 DTR 161 In CIT vs. Suzlon Energy Ltd. (2013) 354 ITR 630 (Guj), Hon'ble Gujarat High Court observed when interest free own funds of assessee was many times more than investment made and no direct nexus was s…

M/S. Crystal Granite and Marble Private Limited, Ramanagaram vs. Deputy Commissioner of Income-Tax, Circle-2(1)(1), Bangalore

In the result, the appeal of the assessee is allowed for statistical purposes and Stay Petition is dismissed as infructuous

ITA 405/BANG/2023[2017-18]Status: DisposedITAT Bangalore17 Aug 2023AY 2017-18

Bench: Shri George George K & Shri Laxmi Prasad Sahus.P No.29/Bang/2023 Assessment Year: 2017-18

For Appellant: Shri Rajgopal, C.AFor Respondent: Smt. Vidya K, JCIT (DR)

Section 147Section 148Section 148ASection 250

…t, 2021 with effect from 1st April, 2021. Consequently, this Court is of the opinion that as the Legislature has permitted re-assessment to be made in this manner only, it can be done in this manner, or not at all.” (ii). Gujarat Power Corporation Ltd. [2013] 350 ITR 266 (Guj.), "41. The powers under section 147 of the Act are special powers and peculiar in nature where a quasi-judicial order previously passed after full hearing and which has otherwise become final is subject to reopening on certain grounds. Ordinarily, a judicial or quasi-judicial order is subject to appeal, revision or even review if statute so…

Truworth Infotech Private Limited, Jaipur vs. Income Tax Officer, Ward-2(2), Jaipur

In the result, the appeal of the assessee is allowed

ITA 79/JPR/2023[2014-15]Status: DisposedITAT Jaipur04 Jul 2023AY 2014-15

Bench: SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri S.R. Sharma, CA &For Respondent: Mrs. Monisha Choudhary, Addl. CIT-DR

Section 115JSection 143(2)Section 143(3)Section 14A

…505 and in the same case (2016) 383 ITR 256 held that where an assessee has own funds and other non-interest bearing funds more than investment in tax free securities then no disallowance u/s 14A could be made. In CIT Vs. Gujrat Power Corporation Ltd. (2013) 352 ITR 583 (GUJ.) the Hon'ble High Court held that assessee using its own funds for investments and using borrowed funds entirely for business purposes and in absence of any finding that any expenditure by way of interest was incurred in respect of investments disallowance u/s 14A of 1.T. Act.61 is not justified. In case of CIT Vs. Sazlon Energy Ltd. (2013)…

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…

Samir Yogendrabhai Parikh, Na

In the result, this appeal of assessee is allowed

ITA 102/SRT/2022[2017-18]Status: DisposedITAT Surat21 Nov 2022AY 2017-18

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Virtual Hearing) Samir Yogendrabhai Parikh. The Pr.Cit, Alka Society, Chhapara Road, Valsad. Vs. Dist.-Navsari-396445, Gujarat. Pan No. Abgpp 6727 N Appellant/ Assessee Respondent/ Revenue

Section 143(3)Section 254(1)Section 263

…for interference by invoking jurisdiction under Section 263 of the Act. To support such submissions, the ld. Senior Counsel relied upon the following case laws: (i) CIT Vs Nirma Chemicals Works (P) Ltd. 309 ITR 67 (Guj) (ii) Gujarat Power Corporation Vs ACIT 350 ITR 266 (Guj) (iii) Rayon Silk Mills Vs CIT 221 ITR 155 @ 158-159 (Guj) (iv) Hari Iron Trading Co. Vs CIT (2003) 263 ITR 437 (P&H) (v) CIT Vs Gabriel India Ltd. (1993) 203 ITR 108 (Bom) (vi) CIT Vs Vikas Polymers 341 ITR 537 (Del) (vii)CIT Vs Honda Siel Power Products 333 ITR 547 @ 557-558 (Del) 7. The ld. Senior Counsel submits that the Assessing Office…

Veer Plastics Pvt. Ltd, Ahmedabad vs. The Pr. CIT -4, Ahmedabad

The appeal of the assessee is allowed

ITA 456/AHD/2020[2017-18]Status: DisposedITAT Ahmedabad09 Nov 2022AY 2017-18

Bench: Ms. Suchitra Kamble& Shri Waseem Ahmed

For Appellant: Shri Tushar Hemani, Sr. Adv. & ShriFor Respondent: ShriA. P. Singh, CIT

Section 143Section 143(3)Section 244ASection 263Section 32(1)(iia)Section 80I

…not lead to a conclusion that order of Assessing Officer calls for interference by Pr. CIT u/s 263 of the Act. The Ld. AR relied upon the followings decisions: " CIT vs. Nirma Chemicals Works (P.) Ltd. - 309 ITR 67 (Guj) " Gujarat Power Corporation vs. ACIT - 350 ITR 266 (Guj) " Rayon Silk Mills vs CIT - 221 ITR 155 @ 158-159 (Guj) " Had Iron Trading Co. v. CIT 12003] 263 ITR 437 (P&H) " CIT v. Gabriel India Ltd. [1993] 203 ITR 108 (Bom) " CIT vs. Vikas Polymers - 341 ITR 537 (Del) " CIT vs Honda Siel Power Products - 333 ITR 547 @ 557-558 (Del) " Jai Rashmikant Patel vs. PCIT - IT A 427/A/2020 The Ld. AR submitt…

Dineshkumar Chunilal Shah -HUF, Ahmedabad vs. ITO, Ward-1(2)(1), Ahmedabad

Appeal of the assessee is partly allowed

ITA 371/AHD/2020[2010-11]Status: DisposedITAT Ahmedabad31 Oct 2022AY 2010-11

Bench: Ms. Suchitra Kamble

For Appellant: Respondent byFor Respondent: Shri Mukesh Sharma

Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, AHMEDABAD BEFORE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER I.T.A. No.371/Ahd/2020 (Assessment Year: 2010-11) Dineshkumar Chunilal Shah (HUF) Vs. ITO D-501, Shilalekh, Opp. Police Ward-1(2)(1), Stadium, Shahubaug Road, Ahmedabad Ahmedabad-380004 [PAN No.AAFHD5413F] (Appellant) .. (Respondent) Shri Hardik Vora, A.R. Appellant by : Respondent by: Shri Mukesh Sharma Date of Hearing 21.09.2022 31.10.2022 Date of Pronouncement O R D E R This appeal is filed by the assessee against the order dated 12.09.2018 passed by the Ld. CIT(Appeals)-10, Ahmedabad for A.Y. 2010- 11. 2.…

Himesh R. Shah, Jamnagar vs. The Assistant Commissioner of Income Tax, Circle-3, Jamnagar

In the result, the appeal of the assessee is allowed

ITA 298/RJT/2018[2014-15]Status: DisposedITAT Rajkot19 Oct 2022AY 2014-15

Bench: Smt.Annapurna Gupta & Shri T.R.Senthil Kumarassessment Year : 2014-15 Himesh R. Shah Vs. Acit, Cir.3 Parikh & Co. Jamnagar. Ranjit Road Jamnagar 361 001. अपीलाथ"/ (Appellant) "" यथ"/(Respondent) Assessee By : Shri D.S. Varia, Ar Revenue By : Shri Shramdeep Sinha, Ld.Cit(Dr)

For Appellant: Shri D.S. Varia, ARFor Respondent: Shri Shramdeep Sinha, Ld.CIT(DR)

Section 14ASection 250(6)

…medabad Bench's order in the case of Canton Laboratories (2013) 35 CCH 353 Ahd-Trib, and also Hon'ble Gujarat High Court decision in CIT v Gujarat Industrial Development Corporation Ltd (2013) 84 CCH 087 GujHC and CIT vs. Gujarat Power Corporation Ltd. (2013) 352 ITR 583 (Guj), as relied upon by the then CIT(A) in appellant own case and ought to have deleted to the addition of Rs.6,30,455 made to total income by invoking the provisions of section 14A of the IT Act read with rule 8D of Income-Tax Rules made by the assessing officer on the facts and circumstances of the case. 4. That the learned CIT(Appeals) Jamnag…

Ananya Finance for Inclusive Growth Pvt.Ltd., Ahmedabad vs. Dy.Commissioner of Income Tax, Circle-1(1)(2), Ahmedabad

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

ITA 959/AHD/2016[2011-12]Status: DisposedITAT Ahmedabad25 Aug 2022AY 2011-12

Bench: Smt.Annapurna Gupta & Shri Mahavir Prasadassessment Year : 2011-12 Ananya Finance For Inclusive The Dcit, Cir.1(1)(1) Growth P Ltd. Ambawadi 401, Shaan, Op: M.J. Library Ahmedabad 380015. Ashram Road Ahmedabad 380 009. Pan : Aahca 8023 D

For Respondent: Shri Vijay Kumar Jaiswal, CIT-DR

Section 14ASection 250Section 250(6)

…as unwarranted. Reliance was placed on the following case laws: > CIT vs. Reliance Industries Ltd. - 410 ITR 466 (SC) > CIT vs. Torrent Power Ltd. - 363 ITR 474 (Guj.) > CIT vs. Suzlon Energy Ltd. - 354 ITR 630 (Guj) > CIT vs. Gujarat Power Corporation Ltd. - 352 ITR 583 (Guj) > CIT vs. Reliance Utilities & Power Ltd. - 313 ITR 340 (Bom) > Munjal Sales Corporation vs. CIT - 298 ITR 298 (SC) 28 The ld.counsel for the assessee, accordingly contended that no disallowance is called for in the circumstances. 39. The ld.DR was unable to controvert either factual contentions of the assessee that it had sufficient inter…

Joshi Technologies International Inc., Ahmedabad vs. The Asstt. DIT, (Intl. Taxn.), Ahmedabad

In the result appeal of the assessee is allowed

ITA 2389/AHD/2015[2006-07]Status: DisposedITAT Ahmedabad17 Aug 2022AY 2006-07

Bench: Shri Mahavir Prasad & Shri Waseem Ahmedassessment Year : 2003-04 Joshi Technologies International Inc., Asst. Commissioner Of Income- 402, Heritage, Off. Ashram Road, Vs Tax (International Taxation), Usmanpura, Ahmedabad Ahmedabad Pan : Aaacj 9592 P Assessment Year : 2006-07 Joshi Technologies International Inc., Dy. Commissioner Of Income- 701, Parshwanath E Square, Vs Tax (International Taxation-1), Prahladnagar Garden, Near Titanium Ahmedabad Building, Satellite, Ahmedabad Pan : Aaacj 9592 P अपीलाथ"/ (Appellant) "त् यथ"/ (Respondent) Assessee By : Shri S.N. Soparkar, Sr. Advocate With Shri Yogesh G. Shah, Ar Revenue By : Shri Alok Kumar, Cit-Dr & Shri Atul Pandey, Sr Dr सुनवाई क" तार"ख/Date Of Hearing : 02/08/2022 घोषणा क" तार"ख /Date Of Pronouncement: 17/08/2022 आदेश/O R D E R Per Waseem Ahmed, Am : These Are The Appeals Filed By The Assessee Against Two Separate Orders Of The Learned Commissioner Of Income Tax (Appeals), Gandhinagar Dated 12.01.2010 & Learned Commissioner Of Income-Tax (Appeals)-13, Ahmedabad Dated 29.05.2015 Passed For Assessment Years 2003-04 & 2006-07 Respectively.

For Appellant: Shri S.N. Soparkar, Sr. Advocate with Shri Yogesh G. Shah, ARFor Respondent: Shri Alok Kumar, CIT-DR &

Section 143(3)Section 147Section 42Section 42(1)(c)Section 80I

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘डी’ अहमदाबाद। IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER Assessment Year : 2003-04 Joshi Technologies International Inc., Asst. Commissioner of Income- 402, Heritage, Off. Ashram Road, Vs tax (International Taxation), Usmanpura, Ahmedabad Ahmedabad PAN : AAACJ 9592 P Assessment Year : 2006-07 Joshi Technologies International Inc., Dy. Commissioner of Income- 701, Parshwanath E Square, Vs tax (International Taxation-1), Prahladnagar Garden, Near Titanium Ahmedabad Building, Sate…

Joshi Technologies International Inc., Ahmedabad vs. The ADIT., (Intnl.Taxn.), Ahmedabad

In the result appeal of the assessee is allowed

ITA 1128/AHD/2010[2003-04]Status: DisposedITAT Ahmedabad17 Aug 2022AY 2003-04

For Appellant: Shri S.N. Soparkar, Sr. Advocate with Shri Yogesh G. Shah, ARFor Respondent: Shri Alok Kumar, CIT-DR &

Section 143(3)Section 147Section 42Section 42(1)(c)Section 80I

M/S Bhopal Dugdh Sangh Sahakari My.Dairy Plant, Bhopal vs. DCIT -1 (1), Bhopal

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

ITA 128/IND/2020[2012-13]Status: DisposedITAT Indore28 Jun 2022AY 2012-13

Bench: Shri Mahavir Prasad & Shri B.M. Biyani

For Appellant: Shri Ashish Goyal & N.D. Patva, ARsFor Respondent: Shri Amit Soni, Sr. D.R

Section 143(3)

…) / 25 taxmann.com 364 (Guj.) as well as another decision of this Court in the case of Sar lnfracon (P.) Ltd (Supra). In the identical facts and circumstances of the case, the Division Bench of this Court in the case of Gujarat Power Corpn. Ltd Vs. ITO [2013] 354 ITR 201 / 210 Taxman 366 / 25 taxmann.com 14 (Guj.) as well as in the case of Sar Infracon (P.) Ltd (Supra) have held that the interest temporarily earned on the grant received from the Government and that too as per the instructions given by the State Government cannot be included in the income of the assessee. Under the circumstances, while passing the…

Corrtech International Pvt.Ltd., Ahmedabad vs. The Dy.CIT., (OSD)Range-1, Ahmedabad

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

ITA 926/AHD/2012[2008-09]Status: DisposedITAT Ahmedabad11 May 2022AY 2008-09

Bench: Ms. Suchitra Kamble & Shri Bhagirath Mal Biyani

For Appellant: Shri Tushar Hemani, Sr. Advocate &For Respondent: Date of hearing

Section 14ASection 35DSection 36(1)(iii)Section 37(1)

…12 Assessment Year: 2008-09 Page 9 of 13 - CIT vs. Reliance Industries Ltd – (2019) 102 taxmann.com 52 (SC) - CIT vs. Torrent Power Limited – 363 ITR 474 (Guj) - CIT vs. Suzlon Energy Limited – 354 ITR 630 (Guj) - CIT vs. Gujarat Power Corporation Limited – 352 ITR 583 (Guj) - CIT vs. Hitachi Home & Life Solutions (I) Ltd. – (2014) 41 taxmann.com 540 (Guj) - CIT vs. Reliance Utilities & Power Limited – 313 ITR 340 (Bom) - Munjal Sales Corporation vs. CIT – 298 ITR 298 (SC) 26. We have heard both the parties and perused all the relevant materials available on record. It is not disputed by the Revenue that the i…

The ACIT, (OSD)Range-1, Ahmedabad vs. Corrtech International Pvt.Ltd., Ahmedabad

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

ITA 1118/AHD/2012[2008-09]Status: DisposedITAT Ahmedabad11 May 2022AY 2008-09

Bench: Ms. Suchitra Kamble & Shri Bhagirath Mal Biyani

For Appellant: Shri Tushar Hemani, Sr. Advocate &For Respondent: Date of hearing

Section 14ASection 35DSection 36(1)(iii)Section 37(1)

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…

ITO Ward 3(2), Trichy vs. Ramanathan Vasantha Priya, Trichy

In the result, the appeal of the Department is dismissed

ITA 1979/CHNY/2019[2013-14]Status: DisposedITAT Chennai31 Mar 2022AY 2013-14

Bench: Shri Mahavir Singhand Shri Girish Agrawal

For Appellant: Mr. T. Vasudevan, AdvocateFor Respondent: Mr. G. Johnson, Addl. CIT

Section 143(3)Section 147Section 148Section 41

…e assessee which would not by itself mean that the same was not scrutinized or that the Ld. AO had not formed an opinion with respect to the same.We refer to decision of Hon’ble Gujarat High Court in the case of Gujarat Power Corpn. Ltd.v. Asstt. CIT [2013] 350 ITR 266 (Guj) which observed that if after detailed scrutiny during the assessment, the Assessing Officer examines a claim but does not reject the claim of the assessee which had come up for scrutiny, would not enable the Revenue to argue 12 I.T.A. No. 1979/Chny/2019 that the Assessing Officer had not formed any opinion on such issue and, therefore, r…

Sarvodaya Trading Co., Sabarkantha vs. The ITO, S.K. Ward-2, Himatnagar

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

ITA 2723/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad10 Mar 2022AY 2012-13

Bench: Ms. Madhumita Roy & Shri Bhagirath Mal Biyani

For Appellant: Shri Dipak Shah, A.RFor Respondent: Shri R. R. Makwana, Sr. DR

Section 142(1)Section 144Section 147Section 148Section 14ASection 234Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, AHMEDABAD [CONDUCTED THROUGH VIRTUAL AT AHMEDABAD] BEFORE Ms. MADHUMITA ROY, JUDICIAL MEMBER & SHRI BHAGIRATH MAL BIYANI, ACCOUNTANT MEMBER I.T.A. No. 2723/Ahd/2017 (Assessment Year: 2012-13) Sarvodaya Trading Co. Vs. ITO Nr. Sardar Kapasiya Plant, S. K. Ward-2, Highway Road, Idar, Himatnagar Dist. Sabarkantha [PAN No.AAVFS8763M] (Appellant) .. (Respondent) Assessee by : Shri Dipak Shah, A.R. Revenue by : Shri R. R. Makwana, Sr. DR Date of Hearing 08.03.2022 Date of Pronouncement 10.03.2022 O R D E R PER Ms. MADHUMITA ROY - JM: The instant appeal filed by the…

Joshi Technologies International Inc., Ahmedabad vs. The Asstt. DIT, (Intl. Taxn.), Ahmedabad

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

ITA 2388/AHD/2015[2004-05]Status: DisposedITAT Ahmedabad25 Oct 2021AY 2004-05

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./Ita Nos.2388-2389/Ahd/2015 िनधा"रण वष"/Asstt. Years: 2004-2005 & 2006-07 Joshi Technologies International Inc., A.D.I.T(International Prahaladnagar Garden, Vs. Tax), 701 Parshwanath E Square, Ahmedabad. Near Titanium, Building Satellite, Ahmedabad-380015. Pan: Aaacj9592P

For Appellant: Shri Yogesh Shah, A.RFor Respondent: Shri Mohd. Usman, CIT.D.R

Section 143(3)Section 147Section 234BSection 250Section 42

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ D’’ BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And Ms. MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./ITA Nos.2388-2389/AHD/2015 िनधा"रण वष"/Asstt. Years: 2004-2005 & 2006-07 Joshi Technologies International Inc., A.D.I.T(International Prahaladnagar Garden, Vs. Tax), 701 Parshwanath E Square, Ahmedabad. Near Titanium, Building Satellite, Ahmedabad-380015. PAN: AAACJ9592P And आयकर अपील सं./ITA No.2258/AHD/2015 िनधा"रण वष"/Asstt. Year: 2006-07 D.C.I.T(International Taxation…