Wadhwagroup Holdings P.Ltd, Mumbai vs. ACIT Cen Cir 5(4), Mumbai
The appeal of the revenue is dismissed
ITA 6357/MUM/2016[2012-13]Status: DisposedITAT Mumbai02 Feb 2018AY 2012-13
Bench: Shri Rajendra, Am & Shri Ravish Sood, Jm M/S. Wadhawan Group Holdings Deputy Commissioner Of बिधम/ Pvt. Ltd., 301, 3Rd Floor, Platina, Income Tax, Central Circle- Plot C-59, G Block Bandra 5(4), Vs. Kurla Complex, Bandra East, Mumbai. Mumbai-400 051 स्थामी रेखा सं./ जीआइआय सं./ Pan No. Aaccv3961G (अऩीराथी /Appellant) (प्रत्मथी / Respondent) : Deputy Commissioner Of M/S. Wadhawan Group Income Tax, Central Circle- Holdings Pvt. Ltd., 301, 3Rd बिधम/ 5(4), Room No. 1927, 19Th Floor, Platina, Plot C-59, G Floor, Air India Building. Block Bandra Kurla Complex, Vs. Nariman Point Bandra East, Mumbai- 400 021 Mumbai-400 051 स्थामी रेखा सं./ जीआइआय सं./ Pan No. Aaccv3961G (अऩीराथी /Appellant) (प्रत्मथी / Respondent) :
For Appellant: Shri Ram Tiwari, D.RFor Respondent: Shri Jitendra Jain, A.R
Section 115JSection 14Section 143(1)Section 143(3)Section 14A
…earning of the tax free income. The assessee in support of its aforesaid contention relied on the judgments of the Hon’ble High Court of Bombay in the case of CIT Vs. Reliance Utilities and Power Ltd. (2009) 313 ITR 340 (Bom) and CIT Vs. HDFC Bank Ltd. (2014) 366 ITR 505 (Bom). The assessee further submitted before the A.O that as the investments in the shares of its wholly owned subsidiaries/associate companies were made with the purpose of having strategic control in the said companies, therefore, no disallowance under Sec. 14A in respect of the said strategic investments was liable to be made. 4. Alternativel…
