CIT v. Hitachi Home & Life Solutions (I). Ltd.

41 Taxmann.com 540High Court2014#5282 most cited

What is CIT v. Hitachi Home & Life Solutions (I). Ltd. authority for?

Disallowance under section 14A is not justified when the assessee's interest-free funds exceed the investments made for earning exempt dividend income.

22

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2023.

Also referred to as

CIT v. Hitachi Home & Life Solutions (I). Ltd. · section 14A · interest-free funds · exempt income · dividend income · disallowance · Gujarat High Court

Judgments citing CIT v. Hitachi Home & Life Solutions (I). Ltd.

Vishal Engineers & Galvanizers, Ahmedabad vs. The ACIT, Circle-6, Ahmedabad

In the result, appeal of the assessee is partly allowed

ITA 1108/AHD/2015[2010-11]Status: DisposedITAT Ahmedabad09 Oct 2017AY 2010-11

Bench: Shri Rajpal Yadav & Shri N.K. Billaiyaआयकर अपील सं./ Ita No.1108/Ahd/2015 "नधा"रण वष"/Asstt. Year: 2010-11

For Appellant: Shri T.P. hemani, ARFor Respondent: Ms.Sonia Kumar, Addl.CIT(DR)
Section 14ASection 36Section 36(1)Section 36(1)(iii)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘D’ BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No.1108/Ahd/2015 "नधा"रण वष"/Asstt. Year: 2010-11 Vishal Engineers & Galvanizers Vs. ACIT, Cir.6 73, Ashwamegh Industrial Estate Ahmedabad. Sarkhej-Bavla National Highway-8A Changodar, Ahmedabad 382 213. PAN : AAEFV 9722 A अपीलाथ"/ (Appellant) "त् यथ"/ (Respondent) Assessee by : Shri T.P. hemani, AR Revenue by : Ms.Sonia Kumar, Addl.CIT(DR) सुनवाई क" तार"ख/Date of Hearing : 09/08/2017 घोषणा क" तार"ख…

Shri Purshottam B. Pitroda, Ahmedabad vs. The ACIT, Range -12, Ahmedabad

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

ITA 351/AHD/2014[2009-10]Status: DisposedITAT Ahmedabad22 Aug 2017AY 2009-10

Bench: Shri N.K. Billaiya & Shri Mahavir Prasad

For Appellant: Shri Tushar P. Hemani, A.RFor Respondent: Shri Mudit Nagpal, Sr. D.R
Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 14ASection 22Section 234BSection 271(1)(c)Section 36(1)(iii)Section 44A

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘ए’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “ A ” BENCH, AHMEDABAD सव"ी एन.के. "ब"लैया, लेखा सद"य एवं महावीर "साद, "या"यक सद"य के सम" । BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER And SHRI MAHAVIR PRASAD, JUDICIAL MEMBER आयकर अपील सं./I.T.A. No. 351/Ahd/2014 ("नधा"रण वष" / Assessment Year : 2009-10) Shri Purshottam B. Pitroda, The ACIT बनाम/ Prop. of J.P. Fabricators, Range – 12 Vs. Opp: Ambalal Estate, Ahmedabad. N.H.No.8, Ghodasar, Ahmedabad - 380050 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : ABWPM 6274 B .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से /…