What is CIT v. Hero Cycles Ltd. authority for?

Disallowance under Section 14A, for expenditure incurred in relation to exempt income, is not permissible when the assessee has not earned any exempt income, such as dividend income under Section 10(34), during the year under consideration.

How many judgments cite CIT v. Hero Cycles Ltd.?

470 judgments on BharatTax cite CIT v. Hero Cycles Ltd. (323 ITR 518), spanning 2012 to 2026.

Which sections of the Income Tax Act does CIT v. Hero Cycles Ltd. come up under?

It is most often cited in judgments turning on Section 14A, Section 142(1), Section 143(3), Section 8D, Section 143(2), Section 115JB.

CIT v. Hero Cycles Ltd. (323 ITR 518)

M/S.Golflinks Software Park (P) Ltd., Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

In the result, the appeal of the revenue in ITA No

ITA 338/BANG/2017[2012-13]Status: DisposedITAT Bangalore10 May 2019AY 2012-13

Bench: Shri N.V. Vasudevan & Shri Jason P. Boaz

For Appellant: Shri G. Sitaram, CAFor Respondent: Shri Pradeep Kumar, CIT(DR)(ITAT), Bengaluru

Section 143(3)Section 28Section 36(1)(iii)

…keting Incl. (decision dated April 2, 2014, of the High Court of Punjab and Haryana in I. T. A. No. 970 of 2008)--since reported in [2015] 4 ITR-OL 246 (P&H)-- which in turn referred to two earlier decisions of the same court in CIT v. Hero Cycles Ltd. [2010] 323 ITR 518 (P&H) and CIT v. Winsome Textile Industries Ltd. [2009] 319 ITR 204 (P&H). The second was of the Gujarat High Court in CIT v. Corrtech Energy (P.) Ltd. [2014] 223 Taxmann 130 (Guj) ; [2015] 372 1TR 97 (Guj) and the third of the Allahabad High Court in CIT v. Shivam Motors (P) Ltd. (decision dated 5th May, 2014, in T.A. No. 88 of ITA No.1 1071Bang…

M/S.Golflinks Software Park (P) Ltd., Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

In the result, the appeal of the revenue in ITA No

ITA 337/BANG/2017[2011-12]Status: DisposedITAT Bangalore10 May 2019AY 2011-12

Bench: Shri N.V. Vasudevan & Shri Jason P. Boaz

For Appellant: Shri G. Sitaram, CAFor Respondent: Shri Pradeep Kumar, CIT(DR)(ITAT), Bengaluru

Section 143(3)Section 28Section 36(1)(iii)

…keting Incl. (decision dated April 2, 2014, of the High Court of Punjab and Haryana in I. T. A. No. 970 of 2008)--since reported in [2015] 4 ITR-OL 246 (P&H)-- which in turn referred to two earlier decisions of the same court in CIT v. Hero Cycles Ltd. [2010] 323 ITR 518 (P&H) and CIT v. Winsome Textile Industries Ltd. [2009] 319 ITR 204 (P&H). The second was of the Gujarat High Court in CIT v. Corrtech Energy (P.) Ltd. [2014] 223 Taxmann 130 (Guj) ; [2015] 372 1TR 97 (Guj) and the third of the Allahabad High Court in CIT v. Shivam Motors (P) Ltd. (decision dated 5th May, 2014, in T.A. No. 88 of ITA No.1 1071Bang…

M/S.Golflinks Software Park (P) Ltd., Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

In the result, the appeal of the revenue in ITA No

ITA 336/BANG/2017[2010-11]Status: DisposedITAT Bangalore10 May 2019AY 2010-11

Bench: Shri N.V. Vasudevan & Shri Jason P. Boaz

For Appellant: Shri G. Sitaram, CAFor Respondent: Shri Pradeep Kumar, CIT(DR)(ITAT), Bengaluru

Section 143(3)Section 28Section 36(1)(iii)

…keting Incl. (decision dated April 2, 2014, of the High Court of Punjab and Haryana in I. T. A. No. 970 of 2008)--since reported in [2015] 4 ITR-OL 246 (P&H)-- which in turn referred to two earlier decisions of the same court in CIT v. Hero Cycles Ltd. [2010] 323 ITR 518 (P&H) and CIT v. Winsome Textile Industries Ltd. [2009] 319 ITR 204 (P&H). The second was of the Gujarat High Court in CIT v. Corrtech Energy (P.) Ltd. [2014] 223 Taxmann 130 (Guj) ; [2015] 372 1TR 97 (Guj) and the third of the Allahabad High Court in CIT v. Shivam Motors (P) Ltd. (decision dated 5th May, 2014, in T.A. No. 88 of ITA No.1 1071Bang…

Sri.Ratan Babulal Lath, Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

In the result, the appeal of the revenue in ITA No

ITA 335/BANG/2017[2009-10]Status: DisposedITAT Bangalore10 May 2019AY 2009-10

Bench: Shri N.V. Vasudevan & Shri Jason P. Boaz

For Appellant: Shri G. Sitaram, CAFor Respondent: Shri Pradeep Kumar, CIT(DR)(ITAT), Bengaluru

Section 143(3)Section 28Section 36(1)(iii)

…keting Incl. (decision dated April 2, 2014, of the High Court of Punjab and Haryana in I. T. A. No. 970 of 2008)--since reported in [2015] 4 ITR-OL 246 (P&H)-- which in turn referred to two earlier decisions of the same court in CIT v. Hero Cycles Ltd. [2010] 323 ITR 518 (P&H) and CIT v. Winsome Textile Industries Ltd. [2009] 319 ITR 204 (P&H). The second was of the Gujarat High Court in CIT v. Corrtech Energy (P.) Ltd. [2014] 223 Taxmann 130 (Guj) ; [2015] 372 1TR 97 (Guj) and the third of the Allahabad High Court in CIT v. Shivam Motors (P) Ltd. (decision dated 5th May, 2014, in T.A. No. 88 of ITA No.1 1071Bang…

M/S.Golflinks Software Park (P) Ltd., Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

In the result, the appeal of the revenue in ITA No

ITA 334/BANG/2017[2008-09]Status: DisposedITAT Bangalore10 May 2019AY 2008-09

Bench: Shri N.V. Vasudevan & Shri Jason P. Boaz

For Appellant: Shri G. Sitaram, CAFor Respondent: Shri Pradeep Kumar, CIT(DR)(ITAT), Bengaluru

Section 143(3)Section 28Section 36(1)(iii)

…keting Incl. (decision dated April 2, 2014, of the High Court of Punjab and Haryana in I. T. A. No. 970 of 2008)--since reported in [2015] 4 ITR-OL 246 (P&H)-- which in turn referred to two earlier decisions of the same court in CIT v. Hero Cycles Ltd. [2010] 323 ITR 518 (P&H) and CIT v. Winsome Textile Industries Ltd. [2009] 319 ITR 204 (P&H). The second was of the Gujarat High Court in CIT v. Corrtech Energy (P.) Ltd. [2014] 223 Taxmann 130 (Guj) ; [2015] 372 1TR 97 (Guj) and the third of the Allahabad High Court in CIT v. Shivam Motors (P) Ltd. (decision dated 5th May, 2014, in T.A. No. 88 of ITA No.1 1071Bang…

M/S.Golflinks Software Park (P) Ltd., Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

In the result, the appeal of the revenue in ITA No

ITA 333/BANG/2017[2007-2008]Status: DisposedITAT Bangalore10 May 2019AY 2007-2008

Bench: Shri N.V. Vasudevan & Shri Jason P. Boaz

For Appellant: Shri G. Sitaram, CAFor Respondent: Shri Pradeep Kumar, CIT(DR)(ITAT), Bengaluru

Section 143(3)Section 28Section 36(1)(iii)

…keting Incl. (decision dated April 2, 2014, of the High Court of Punjab and Haryana in I. T. A. No. 970 of 2008)--since reported in [2015] 4 ITR-OL 246 (P&H)-- which in turn referred to two earlier decisions of the same court in CIT v. Hero Cycles Ltd. [2010] 323 ITR 518 (P&H) and CIT v. Winsome Textile Industries Ltd. [2009] 319 ITR 204 (P&H). The second was of the Gujarat High Court in CIT v. Corrtech Energy (P.) Ltd. [2014] 223 Taxmann 130 (Guj) ; [2015] 372 1TR 97 (Guj) and the third of the Allahabad High Court in CIT v. Shivam Motors (P) Ltd. (decision dated 5th May, 2014, in T.A. No. 88 of ITA No.1 1071Bang…

Ntpc Ltd., New Delhi vs. DCIT, New Delhi

Appeal is allowed

ITA 4754/DEL/2015[2005-06]Status: DisposedITAT Delhi25 Apr 2019AY 2005-06

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri Ved Jain, AdvocateFor Respondent: Ms. Pramita M. Biswas, CIT DR

Section 14ASection 37(1)Section 80I

…diture incurred" in section 14A refers to expenditure on rent, taxes, salaries, interest, etc. in respect of which allowances are provided for (see sections 30 to 37)……….” 11.2 Hon'ble Punjab & Haryana High Court in their decision in CIT vs. Hero Cycles Ltd.,323 ITR 518 have observed that disallowance under section 14A requires finding of incurring of expenditure and where it is found 23 ITA No.4183/Del./2015 ITA No.4754/Del./2015 that for earning exempted income no expenditure has been incurred, disallowance under section 14A cannot stand. 11.3 Hon'ble Kerala High Court in their decision in Catholic Syrian Ban…

DCIT, New Delhi vs. M/S Ntpc Ltd., New Delhi

Appeal is allowed

ITA 4183/DEL/2015[2005-06]Status: DisposedITAT Delhi25 Apr 2019AY 2005-06

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri Ved Jain, AdvocateFor Respondent: Ms. Pramita M. Biswas, CIT DR

Section 14ASection 37(1)Section 80I

…diture incurred" in section 14A refers to expenditure on rent, taxes, salaries, interest, etc. in respect of which allowances are provided for (see sections 30 to 37)……….” 11.2 Hon'ble Punjab & Haryana High Court in their decision in CIT vs. Hero Cycles Ltd.,323 ITR 518 have observed that disallowance under section 14A requires finding of incurring of expenditure and where it is found 23 ITA No.4183/Del./2015 ITA No.4754/Del./2015 that for earning exempted income no expenditure has been incurred, disallowance under section 14A cannot stand. 11.3 Hon'ble Kerala High Court in their decision in Catholic Syrian Ban…

DCIT vs. M/S Kemwell Pvt. Ltd

In the result, this appeal of Revenue is dismissed

ITA 210/BANG/2014[2009-10]Status: DisposedITAT Bangalore12 Apr 2019AY 2009-10

Bench: Shri N.V. Vasudevan & Shri Jason P. Boaz

For Appellant: Shri B.R. Renuka Prasad, AdvocateFor Respondent: Shri R.N. Siddappaji, Addl.CIT

Section 143(3)Section 43ASection 43A(1)

…keting Incl. (decision dated April 2, 2014, of the High Court of Punjab and Haryana in I. T. A. No. 970 of 2008)--since reported in [2015] 4 ITR-OL 246 (P&H)-- which in turn referred to two earlier decisions of the same court in CIT v. Hero Cycles Ltd. [2010] 323 ITR 518 (P&H) and CIT v. Winsome Textile Industries Ltd. [2009] 319 ITR 204 (P&H). The second was of the Gujarat High Court in CIT v. Corrtech Energy (P.) Ltd. [2014] 223 Taxmann 130 (Guj) ; [2015] 372 1TR 97 (Guj) and the third of the Allahabad High Court in CIT v. Shivam Motors (P) Ltd. (decision dated 5th May, 2014, in T.A. No. 88 of ITA No.1 1071Bang…

M/S Kemwell Pvt. Ltd vs. ACIT

In the result, this appeal of Revenue is dismissed

ITA 209/BANG/2014[2009-10]Status: DisposedITAT Bangalore12 Apr 2019AY 2009-10

Bench: Shri N.V. Vasudevan & Shri Jason P. Boaz

For Appellant: Shri B.R. Renuka Prasad, AdvocateFor Respondent: Shri R.N. Siddappaji, Addl.CIT

Section 143(3)Section 43ASection 43A(1)

…keting Incl. (decision dated April 2, 2014, of the High Court of Punjab and Haryana in I. T. A. No. 970 of 2008)--since reported in [2015] 4 ITR-OL 246 (P&H)-- which in turn referred to two earlier decisions of the same court in CIT v. Hero Cycles Ltd. [2010] 323 ITR 518 (P&H) and CIT v. Winsome Textile Industries Ltd. [2009] 319 ITR 204 (P&H). The second was of the Gujarat High Court in CIT v. Corrtech Energy (P.) Ltd. [2014] 223 Taxmann 130 (Guj) ; [2015] 372 1TR 97 (Guj) and the third of the Allahabad High Court in CIT v. Shivam Motors (P) Ltd. (decision dated 5th May, 2014, in T.A. No. 88 of ITA No.1 1071Bang…

DCIT, Circle - 3(1), Kolkata vs. M/S. Atibir Hi-Tech Pvt. Ltd., Kolkata

In the result, the appeal of the revenue as well as cross- objection of the assessee are dismissed

ITA 1747/KOL/2017[2013-14]Status: DisposedITAT Kolkata29 Mar 2019AY 2013-14

Bench: Shri P.M. Jagtap, Vice-(Kz) & Shri A.T. Varkey, Jm] Assessment Year: 2013-14 D.C.I.T, Circle – 3(1) Kolkata...........................................................................................Appellant P-7, Chowringhee Squar, 4Th Floor, Aayakar Bhawan, Room No. 19, Kolkata – 700 069. M/S. Atibir Hi-Tech Pvt. Ltd. …………………………………………………….......................Respondent Block-7B, 7Th Floor, Abdul Hamid Street, Kolkata – 700 069. [Pan : Aabca 4466 C] C.O. No. 118/Kol/2017 (Arising Out Of Ita No. 1747/Kol/2017) Assessment Year: 2013-14 M/S. Atibir Hi-Tech Pvt. Ltd. ……………………………………………………..................Cross-Objector Block-7B, 7Th Floor, Abdul Hamid Street, Kolkata – 700 069. [Pan : Aabca 4466 C] D.C.I.T, Circle – 3(1) Kolkata.......................................................................................Respondent P-7, Chowringhee Squar, 4Th Floor, Aayakar Bhawan, Room No. 19, Kolkata – 700 069. Appearances By: Shri Radhey Shyam, Cit, Dr Appearing On Behalf Of The Revenue Shri D.S. Damle, Fca Appearing On Behalf Of The Assessee Date Of Concluding The Hearing : January 16, 2019 Date Of Pronouncing The Order : March 29, 2019 Order Per P.M. Jagtap, Vice-(Kz) This Appeal Is Preferred By The Revenue Against The Order Of Ld. Cit (A) – 11, Kolkata Dated 04.042017 & The Same Is Being Disposed Of Along With The Cross-Objection Filed By The Assessee Being C.O. No. 118/Kol/2017. 2 Ita No. 1747/Kol/2017 & C.O. No. 118/Kol/2017 Assessment Year 2013-14 M/S. Atibir Hi-Tech Pvt. Ltd.

Section 41(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH ‘A’, KOLKATA [BEFORE SHRI P.M. JAGTAP, VICE-PRESIDENT (KZ) & SHRI A.T. VARKEY, JM] Assessment Year: 2013-14 D.C.I.T, CIRCLE – 3(1) Kolkata...........................................................................................Appellant P-7, Chowringhee Squar, 4th Floor, Aayakar Bhawan, Room No. 19, Kolkata – 700 069. M/s. Atibir Hi-Tech Pvt. Ltd. …………………………………………………….......................Respondent Block-7B, 7th Floor, Abdul Hamid Street, Kolkata – 700 069. [PAN : AABCA 4466 C] C.O. No. 118/Kol/2017 (Arising out of ITA No. 1747/Kol/2017) Assessment Year: 2…

Deepak Shantilal Parekh, Mumbai vs. Deputy Commissioner of Income Tax Circle 1(1)(2), Mumbai

In the result, assessee’s appeal stands allowed

ITA 6912/MUM/2017[2012-13]Status: DisposedITAT Mumbai28 Mar 2019AY 2012-13

Bench: Shri Shamim Yahya (Am) & Shri Amarjit Singh (Jm)

Section 14A

…THE INCOME TAX APPELLATE TRIBUNAL “D” Bench, Mumbai Before Shri Shamim Yahya (AM) & Shri Amarjit Singh (JM) I.T.A. No. 6912/Mum/2017 (Assessment Year 2012-13) Deepak Shantilal Parekh DCIT Circle 1(1)(2) Vs. Flat No. 4607, Imperial Aayakar Bhavan Tower North, BB Nakashe M.K. Road Marg, Tardeo Mumbai-400 020. Mumbai-400 034. PAN : AAOPP9668B (Appellant) (Respondent) Assessee by Shri Nitin Anjaria Department by Shri Durga Dutt Date of Hearing 29.1.2019 Date of Pronouncement 28.3.2019 O R D E R Per Shamim Yahya (AM) : This appeal by the assessee is directed against the order of learned CIT(A) dated 11.9.2017 a…

Asianet News Network P.Ltd, Mumbai vs. Asst CIT Cir 16(1), Mumbai

In the result, appeal filed by the assessee is allowed

ITA 7318/MUM/2016[2012-13]Status: DisposedITAT Mumbai28 Mar 2019AY 2012-13

Bench: Shri Mahavir Singh, Jm & Shri G. Manjunatha, Am M/S.Asianet News Network P. Ltd., Vs. Assistant Commissioner Of 2Nd Floor, B-Wing, Income Tax, Circle 16(1), Jay Chambers, Service Road Mumbai Vile Parle (East), Mumbai – 400 057 Pan/Gir No. Aahca3961A Appellant) .. Respondent) Assistant Commissioner Of Vs. M/S.Asianet News Network P. Ltd., 2Nd Floor, B-Wing, Income Tax, Circle 16(1), Mumbai Jay Chambers, Service Road Vile Parle (East), Mumbai – 400 057 Pan/Gir No. Aahca3961A Appellant) .. Respondent)

Section 143(3)Section 14ASection 194JSection 40Section 9

…IN THE INCOME TAX APPELLATE TRIBUNAL “A ”, BENCH MUMBAI BEFORE SHRI MAHAVIR SINGH, JM & SHRI G. MANJUNATHA, AM M/s.Asianet News Network P. Ltd., Vs. Assistant Commissioner of 2nd Floor, B-Wing, Income Tax, Circle 16(1), Jay Chambers, Service Road Mumbai Vile Parle (East), Mumbai – 400 057 PAN/GIR No. AAHCA3961A Appellant) .. Respondent) Assistant Commissioner of Vs. M/s.Asianet News Network P. Ltd., 2nd Floor, B-Wing, Income Tax, Circle 16(1), Mumbai Jay Chambers, Service Road Vile Parle (East), Mumbai – 400 057 PAN/GIR No. AAHCA3961A Appellant) .. Respondent) CO No.89/Mum/2018 M/s.Asianet News Network P. Ltd.,…

DCIT, Circle - 6(1), Kolkata vs. M/S. Integrated Coal Mining Limited, Kolkata

Appeal is partly allowed in above terms

ITA 170/KOL/2018[2010-11]Status: DisposedITAT Kolkata15 Mar 2019AY 2010-11

Bench: Shri S.S.Godara & Dr. A.L. Sainiassessment Year :2010-11 Dcit, Circle-6(1), V/S. M/S Integrated Coal P-7, Chowringhee Mining Ltd., 6, Church Square, Kolkata-69 Lane, 1Ste Floor, Kolakta-700001 [Pan No.Aaaci 5584 L] .. अपीलाथ" /Appellant ""यथ"/Respondent Dr. P.K. Srihari, Cit-Dr अपीलाथ" क" ओर से/By Appellant Shri Diparun Mukherjee, Aca & ""यथ" क" ओर से/By Respondent Shri Alolk Goenka, Aca 15-01-2019 सुनवाई क" तार"ख/Date Of Hearing 15-03-2019 घोषणा क" तार"ख/Date Of Pronouncement

Section 139(1)Section 143(3)Section 43B

…e Jurisdictional Tribunal and various High Courts wherein similar principle has been upheld: • Cellica Developers (P.) Ltd. vs. DCIT [45 taxrnann.com 367 (Ko1.)] • CIT vs. LP. Support Services India (P.) Ltd. lTS-573-HC-2015(De1.)] • CIT vs. Hero Cycles Ltd. [323 ITR 518 (P&H) • Godrej & Boyce Manufacturing Company vs. DCIT [328 ITR 81 (Born.)] • Metro Exporters Ltd. V. ITO [29 SOT 531 (Mum.)] In light of the above, it is prayed that the order of Learned CIT(Appeals)deleting the disallowance made under section 14A of the Act be upheld. Only those investments which yielded exempt income during the year should be c…

The DCIT, Circle-3(1)(1), Ahmedabad vs. M/S. Priyal International Pvt. Ltd., Ahmedabad

In the result, the appeal of the revenue is dismissed

ITA 2683/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad14 Mar 2019AY 2013-14

For Appellant: Shri Mehul K. Patel, A.RFor Respondent: Shri Mudit Nagpal, Sr. D.R

Section 143(2)Section 14ASection 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH Before: Shri Amarjit Singh, Accountant Member And Ms. Madhumita Roy, Judicial Member Assessment Year 2013-14 The DCIT, M/s. Priyal Circle-3(1)(1), International Pvt. Ltd. Ahmedabad Vs A/93-97, Pariseema (Appellant) Building, Opp. IFCI Bhavan, C.G. Road, Ahmedabad PAN: AAECP4640A (Respondent) Revenue by: Shri Mudit Nagpal, Sr. D.R. Assessee by: Shri Mehul K. Patel, A.R. Date of hearing : 08-03-2019 Date of pronouncement : 14-03-2019 आदेश/ORDER PER : AMARJIT SINGH, ACCOUNTANT MEMBER:- This appeal of the revenue is against the order of ld. CIT(A)-9…

Vikas Globalone Ltd., New Delhi vs. DCIT, Circle- 26(2), New Delhi

In the result, appeal of Assessee is partly allowed

ITA 2498/DEL/2018[2012-13]Status: DisposedITAT Delhi08 Mar 2019AY 2012-13

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

For Appellant: Shri Piyush KamalFor Respondent: Shri S.S. Rana, CIT-D.R

Section 115JSection 37Section 80I

…assessee claimed no expenditure incurred to earn exempted income. The A.O. should proceed under section 14A(2) of the I.T. Act, 1961, to collect material and evidence to determine the expenses. Hon’ble Punjab and Haryana High Court in the case of Hero Cycles 323 ITR 518 (P&H) observed that disallowance under section 14A is not permissible, where no nexus between expenses incurred and income generated. Where no expenditure incurred, no disallowance could be made. Similarly, Hon’ble Punjab and Haryana High Court in the case of CIT vs., Winsome Textile Industries Ltd., 319 ITR 204 (P&H) observed that assessee did n…

The Sonepat Urban Co-Operative Bank Ltd., Haryana vs. ACIT, Haryana

The appeal of the assessee stands allowed

ITA 3023/DEL/2015[2010-11]Status: DisposedITAT Delhi28 Feb 2019AY 2010-11

Bench: Shri R.K.Panda & Shri Sudhanshu Srivastava

For Appellant: Smt. Rano Jain, AdvFor Respondent: Shri N.K.Bansal, Sr.DR

Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’ NEW DELHI BEFORE SHRI R.K.PANDA, ACCOUNTANT MEMBER & SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER ITA No.-3023/Del/2015 (Assessment Year: 2010-11) The Sonepat Urban Co- Vs. ACIT Sonepat Circle operative Bank Ltd. Haryana New Subji Mandi, Sonepat Haryana PAN : AAAAT0374M Appellant Respondent Assessee by: Smt. Rano Jain, Adv. Revenue by: Shri N.K.Bansal, Sr.DR Date of Hearing 13.02.2019 Date of Pronouncement 28.02.2019 ORDER PER SUDHANSHU SRIVASTAVA, J.M.: This appeal is preferred by the assessee against order dated 23.03.2015 passed by the Ld. CIT (A…

ACIT, Khandwa vs. M/S C.P. Industrial Products Pvt. Ltd., Burhanpur

In the result the appeal of the revenue is dismissed

ITA 603/IND/2018[2010-11]Status: DisposedITAT Indore27 Feb 2019AY 2010-11

Bench: Hon'Ble V. Durga Rao & Hon'Ble Manish Boradassessment Year 2010-11 Assistant Commissioner Of M/S. C.P. Industrial Income Tax, Vs. Products Pvt. Ltd, Khandwa Burhanpur (M.P) (Appellant) (Respondent ) Pan No.Aaccc1362 Revenue By Shri K.G. Goyal. Sr. D.R. Assessee By S/Shri S.N. Agrawal & Pankaj Mogra, Ca’S Date Of Hearing 25.02.2019 Date Of Pronouncement 27.02.2019 O R D E R

Section 143(3)Section 147Section 148Section 14A

…ing; his gross taxable income, thus, provisions of section 14A of the Income Tax Act was not applicable in the present case. 3.8 The appellant has relied on the decision of the Hon’ble Punjab & Haryana High court in the case of CIT vs Hero Cycles reported in 323 ITR 518 which had held that "for invoki.ng the provision of section 14A, finding of expenses incurred by the assessee for earning of exempted income must requires”. 3.9 The appellant has further argued that the assessee had an appeal before the Ld. CIT (A) against the Addition made u/s 14A in the Original Assessment Order as passed u/s 143(3) of the Act…

Sri Chamundeswari Sugars Limited, Bangalore vs. The Deputy Commissioner of Income Tax Circle-6(1)(2), Bangalore

In the result, the assessee’s appeal for Assessment Year 2012-13

ITA 1499/BANG/2017[2012-13]Status: DisposedITAT Bangalore27 Feb 2019AY 2012-13

Bench: Shri N. V. Vasudevanand Shri Jason P. Boazassessment Year : 2012-13 M/S. Sri Chamundeswari Sugars Ltd., Vs. The Deputy Commissioner Of No.88/5, Richmond Road, Income Tax, Bangalore. Circle - 6(1)(2), Pan : Aaccs 5004 R Bengaluru. Appellant Respondent Assessee By : Shri. Saroj Kumar Parida, Advocate Revenue By : Shri. C. H. Sundar Rao, Cit-Dr-I Date Of Hearing : 21.12.2018 Date Of Pronouncement : 27.02.2019

For Appellant: Shri. Saroj Kumar Parida, AdvocateFor Respondent: Shri. C. H. Sundar Rao, CIT-DR-I

Section 143(1)Section 143(3)Section 14A

…a. CIT Vs. L&T Infrastructure Development Projects Ltd [(2014) 357 ITR 763(Madras)] b. CIT Vs. Gujarat Apollo Industries Ltd [(2015 55 taxmann.com 158(Gujarat)] c. CIT Vs. Deepak Mittal [(2013) 323 ITR 131(Punjab & Haryana)] d. CIT Vs. Hero Cycles Ltd [(2010) 323 ITR 518 (Punjab & Haryana)] 4. The Learned CIT(A) ought to have considered that disallowance u/s. 14A read with Rule 8D cannot exceed the exempt income. The CIT(A) without any reason upheld the Assessing officer's stand. The CIT(A) ought to have considered the decisions in the following cases wherein it has been held that the disallowance u/s.14A cannot…

M/S Nasa Agro Industries Pvt. Ltd, Fazilka vs. The Asstt. Commissioner of Income Tax, Circle- II, Bathinda

In the result, the appeal i

ITA 537/ASR/2017[2014-15]Status: DisposedITAT Amritsar21 Feb 2019AY 2014-15

Bench: Sh. N.S.Saini & Sh. N.K.Choudhry

For Appellant: Sh. P.K. Anand (Ld. CA)For Respondent: Smt. Ratinder Kaur (Ld. DR)

Section 14ASection 250(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR BEFORE SH. N.S.SAINI, ACCOUNTANT MEMBER AND SH. N.K.CHOUDHRY, JUDICIAL MEMBER ITA Nos.536 & 537(Asr)/2017 Assessment Years:2013-14 & 2014-15 M/s. Nasa Agro Industries Pvt. Vs. Asst. CIT, Ltd., Village Painchanwali, Circle-II, Tehsil & Dist. Fazillka. Bhatinda. [PAN:AAACN 7050J] (Appellant) (Respondent) Appellant by: Sh. P.K. Anand (Ld. CA) Respondent by: Smt. Ratinder Kaur (Ld. DR) Date of hearing: 19.02.2019 Date of pronouncement: 21.02.2019 ORDER PER N.K.CHOUDHRY, JM: The aforesaid appeals have been preferred by the Assessee/Appellant agai…

CIT v. Hero Cycles Ltd.

What is CIT v. Hero Cycles Ltd. authority for?

Also referred to as

Also reported as

Sections most often in play

Issues it is cited on

Judgments citing CIT v. Hero Cycles Ltd.

M/S.Golflinks Software Park (P) Ltd., Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

M/S.Golflinks Software Park (P) Ltd., Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

M/S.Golflinks Software Park (P) Ltd., Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

Sri.Ratan Babulal Lath, Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

M/S.Golflinks Software Park (P) Ltd., Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

M/S.Golflinks Software Park (P) Ltd., Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

Ntpc Ltd., New Delhi vs. DCIT, New Delhi

DCIT, New Delhi vs. M/S Ntpc Ltd., New Delhi

DCIT vs. M/S Kemwell Pvt. Ltd

M/S Kemwell Pvt. Ltd vs. ACIT

DCIT, Circle - 3(1), Kolkata vs. M/S. Atibir Hi-Tech Pvt. Ltd., Kolkata

Deepak Shantilal Parekh, Mumbai vs. Deputy Commissioner of Income Tax Circle 1(1)(2), Mumbai

Asianet News Network P.Ltd, Mumbai vs. Asst CIT Cir 16(1), Mumbai

DCIT, Circle - 6(1), Kolkata vs. M/S. Integrated Coal Mining Limited, Kolkata

The DCIT, Circle-3(1)(1), Ahmedabad vs. M/S. Priyal International Pvt. Ltd., Ahmedabad

Vikas Globalone Ltd., New Delhi vs. DCIT, Circle- 26(2), New Delhi

The Sonepat Urban Co-Operative Bank Ltd., Haryana vs. ACIT, Haryana

ACIT, Khandwa vs. M/S C.P. Industrial Products Pvt. Ltd., Burhanpur

Sri Chamundeswari Sugars Limited, Bangalore vs. The Deputy Commissioner of Income Tax Circle-6(1)(2), Bangalore

M/S Nasa Agro Industries Pvt. Ltd, Fazilka vs. The Asstt. Commissioner of Income Tax, Circle- II, Bathinda