CIT v. Holcim India (P.) Ltd.

57 Taxmann.com 28High Court2015#737 most cited

What is CIT v. Holcim India (P.) Ltd. authority for?

Disallowance under Section 14A applies only when exempt income is actually received or receivable during the relevant previous year. The provision does not trigger merely upon incurring expenditure if no exempt income materialized in that year.

138

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2016 to 2026.

Also referred to as

CIT v. Holcim India (P.) Ltd. · Holcim India · Section 14A disallowance · no exempt income received · exempt income not receivable · actual receipt of income · expenditure for exempt income · notional exempt income · Cheminvest Ltd. reliance · Delhi High Court · 57 Taxmann.com 28

Sections most often in play

Section 14ASection 143(3)Section 37(1)Section 5Section 144ASection 1961Section 4Section 8D

Issues it is cited on

section 31paper companysection 251(2)share capital and share premiumsection 40a(ia)strategic investmentsection 194isource of sourcedisallowance u/s 14acreditworthiness of the creditorsection 197section 251(1)(a)

Judgments citing CIT v. Holcim India (P.) Ltd.

ACIT, Circle- 5(1), New Delhi vs. Biomerieux India Pvt. Ltd., New Delhi

In the result, the appeals of the Revenue for both the AYs 2013-14 and 2014-15 are dismissed

ITA 4236/DEL/2018[2013-14]Status: DisposedITAT Delhi20 Jan 2023AY 2013-14

Bench: Shri N. K. Billaiya & Ms. Astha Chandra

Section 142(1)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘A’ NEW DELHI BEFORE SHRI N. K. BILLAIYA, ACCOUNTANT MEMBER AND MS. ASTHA CHANDRA, JUDICIAL MEMBER ITA Nos. 4236 & 4237/Del/2018 Assessment Years: 2013-14 & 2014-15 ACIT, Vs. M/s. Biomerieux India Pvt. Ltd., Circle-5(1), 43A, Okhla Industrial Estate, New Delhi Phase-3, New Delhi-1100 20 PAN AAACB4984F PAN :AAACB4984F (Appellant) (Respondent) Department by Shri Kanav Bali, Sr. DR Assessee by Ms. Snigdha Gautam, Adv. Date of hearing 02.12.2022 Date of pronouncement 20.01.2023 ORDER PER ASTHA CHANDRA, J.M: The two appeals by the Revenue are directed against com…

Assistant Commissioner of Income Tax, Circle - 1(1)(1), Surat vs. Enviro Control Pvt. Ltd., Surat

In the result, the appeal is partly allowed

ITA 307/SRT/2022[2017-18]Status: DisposedITAT Surat18 Jan 2023AY 2017-18

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No.274 & 307/Srt/2022 ("नधा"रण वष" /Assessment Years: (2013-14 & 2017-18) (Virtual Court Hearing) Assistant Commissioner Of Enviro Control Pvt. Ltd., Income-Tax, Circle-1(1)(1), Vs. Enviro House, Opp. Bank Of Surat, Room No.108, 1St Floor, Maharshtra, Ghod Dod Road, Surat- Aayakar Bhawan, Majura 395007 Gate, Surat "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaace 8700 C (Assessee) (Respondent)

Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA No.274 & 307/SRT/2022 ("नधा"रण वष" /Assessment Years: (2013-14 & 2017-18) (Virtual Court Hearing) Assistant Commissioner of Enviro Control Pvt. Ltd., Income-tax, Circle-1(1)(1), Vs. Enviro House, Opp. Bank of Surat, Room No.108, 1st Floor, Maharshtra, Ghod Dod Road, Surat- Aayakar Bhawan, Majura 395007 Gate, Surat "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAACE 8700 C (Assessee) (Respondent) "नधा"रती क" ओर से /Assessee by Shri Ankur A Shah, AR राज"व क" ओर से /Revenue by Shri Vinod Kumar, Sr. DR…

Assistant Commissioner of Income Tax, Circle -1(1)(1), Surat vs. Enviro Control Pvt. Ltd., Surat

In the result, the appeal is partly allowed

ITA 274/SRT/2022[2013-14]Status: DisposedITAT Surat18 Jan 2023AY 2013-14

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No.274 & 307/Srt/2022 ("नधा"रण वष" /Assessment Years: (2013-14 & 2017-18) (Virtual Court Hearing) Assistant Commissioner Of Enviro Control Pvt. Ltd., Income-Tax, Circle-1(1)(1), Vs. Enviro House, Opp. Bank Of Surat, Room No.108, 1St Floor, Maharshtra, Ghod Dod Road, Surat- Aayakar Bhawan, Majura 395007 Gate, Surat "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaace 8700 C (Assessee) (Respondent)

Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA No.274 & 307/SRT/2022 ("नधा"रण वष" /Assessment Years: (2013-14 & 2017-18) (Virtual Court Hearing) Assistant Commissioner of Enviro Control Pvt. Ltd., Income-tax, Circle-1(1)(1), Vs. Enviro House, Opp. Bank of Surat, Room No.108, 1st Floor, Maharshtra, Ghod Dod Road, Surat- Aayakar Bhawan, Majura 395007 Gate, Surat "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAACE 8700 C (Assessee) (Respondent) "नधा"रती क" ओर से /Assessee by Shri Ankur A Shah, AR राज"व क" ओर से /Revenue by Shri Vinod Kumar, Sr. DR…

Guardian Lifecare Pvt. Ltd., New Delhi vs. ACIT, Circle- 10(2), New Delhi

In the result, appeal of the Revenue is partly allowed for 22

ITA 6152/DEL/2018[2014-15]Status: DisposedITAT Delhi25 Oct 2022AY 2014-15

Bench: Sh. Anil Chaturvedi & Sh. Anubhav Sharmaacit Vs. Guardian Lifecare Pvt. Ltd. Circle – 10(2) A-258, Okhla Industrial New Delhi Area, Phase-I, New Delhi-110 020 Pan No. Aabcg 9903 G (Appellant) (Respondent) & Guardian Lifecare Pvt. Ltd. Vs. Acit Wz-56, Second Floor, Circle – 10(2) Ram Nagar, Tilak Nagar, New Delhi New Delhi – 110018 Pan No. Aabcg 9903 G (Appellant) (Respondent) Assessee By -None- Revenue By Shri Hemant Gupta, Sr. D.R. Date Of Hearing: 03.10.2022 Date Of Pronouncement: 25.10.2022 Order Per Anil Chaturvedi, Am: These Two Cross Appeals Filed By The Revenue & Assessee Are Directed Against The Order Dated 14.06.2018 Passed By The 2 Commissioner Of Income Tax (Appeals)-35, New Delhi Relating To Assessment Year 2014-15. 2. Brief Facts Of The Case As Culled Out From The Material On Record Are As Under :-

Section 143(3)Section 14A

…dition CIT(A) has given a finding 8 that Section 14A would not apply if no exempt income is received or receivable during the year under consideration. CIT(A) by following the decision of Hon’ble Delhi High Court in the case of CIT vs. Holcim India Pvt. Ltd. 57 Taxmann.com 28 (2015) Delhi held that in absence of any exempt income, no disallowance u/s 14A of the Act is warranted. Before us, Revenue has not pointed out any fallacy in the findings of CIT(A) nor has placed any contrary binding decision in its support. We, therefore, find no reason to interfere with the order of CIT(A). Thus the ground of Revenue is…

ACIT, Circle- 10(2), New Delhi vs. Guardian Lifecare Pvt. Ltd., New Delhi

In the result, appeal of the Revenue is partly allowed for 22

ITA 5874/DEL/2018[2014-15]Status: DisposedITAT Delhi25 Oct 2022AY 2014-15

Bench: Sh. Anil Chaturvedi & Sh. Anubhav Sharmaacit Vs. Guardian Lifecare Pvt. Ltd. Circle – 10(2) A-258, Okhla Industrial New Delhi Area, Phase-I, New Delhi-110 020 Pan No. Aabcg 9903 G (Appellant) (Respondent) & Guardian Lifecare Pvt. Ltd. Vs. Acit Wz-56, Second Floor, Circle – 10(2) Ram Nagar, Tilak Nagar, New Delhi New Delhi – 110018 Pan No. Aabcg 9903 G (Appellant) (Respondent) Assessee By -None- Revenue By Shri Hemant Gupta, Sr. D.R. Date Of Hearing: 03.10.2022 Date Of Pronouncement: 25.10.2022 Order Per Anil Chaturvedi, Am: These Two Cross Appeals Filed By The Revenue & Assessee Are Directed Against The Order Dated 14.06.2018 Passed By The 2 Commissioner Of Income Tax (Appeals)-35, New Delhi Relating To Assessment Year 2014-15. 2. Brief Facts Of The Case As Culled Out From The Material On Record Are As Under :-

Section 143(3)Section 14A

…dition CIT(A) has given a finding 8 that Section 14A would not apply if no exempt income is received or receivable during the year under consideration. CIT(A) by following the decision of Hon’ble Delhi High Court in the case of CIT vs. Holcim India Pvt. Ltd. 57 Taxmann.com 28 (2015) Delhi held that in absence of any exempt income, no disallowance u/s 14A of the Act is warranted. Before us, Revenue has not pointed out any fallacy in the findings of CIT(A) nor has placed any contrary binding decision in its support. We, therefore, find no reason to interfere with the order of CIT(A). Thus the ground of Revenue is…

Medreich Limited, Bangalore vs. Assistant Commissioner of Income Tax, Central Circle-1(2), Bangalore

In the result, the appeal filed by the assessee stands allowed as indicated hereinabove

ITA 451/BANG/2022[2017-18]Status: DisposedITAT Bangalore21 Oct 2022AY 2017-18

Bench: Shri Chandra Poojari & Smt. Beena Pillaiit(Tp)A No. 451/Bang/2022 Assessment Year : 2017-18 M/S. Medreich Ltd., No. 12/8, Medreich The Assistant House, Commissioner Of Saraswati Ammal Income Tax, Street, Central Circle – Maruti Seva Nagar, 1(2), Vs. Bangalore – 560 033. Bangalore. Pan: Aabcm1458Q Appellant Respondent : Shri Padam Chand Assessee By Khincha, Ca : Shri Praveen Karanth, Revenue By Cit-Dr Date Of Hearing : 27-07-2022 Date Of Pronouncement : 21-10-2022 Order Per Beena Pillaipresent Appeal Is Filed By Assessee Against The Final Assessment Order Passed By The Ld.Acit, Central Circle – 1(2), Bangalore Dated 26/04/2022 For A.Y. 2017-18 On Following Grounds Of Appeal: “General Ground 1.1 The Learned Assistant Commissioner Of Income Tax, Central Circle-1(2), Bangalore (`A0') Erred In Passing The Assessment Order Under Section 143(3) R.W.S 144C(13) Of The Income Tax Act, 1961 (`The Act) In The Manner Passed

For Respondent: Shri Padam Chand
Section 143(3)Section 14ASection 92B

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER IT(TP)A No. 451/Bang/2022 Assessment Year : 2017-18 M/s. Medreich Ltd., No. 12/8, Medreich The Assistant House, Commissioner of Saraswati Ammal Income Tax, Street, Central Circle – Maruti Seva Nagar, 1(2), Vs. Bangalore – 560 033. Bangalore. PAN: AABCM1458Q APPELLANT RESPONDENT : Shri Padam Chand Assessee by Khincha, CA : Shri Praveen Karanth, Revenue by CIT-DR Date of Hearing : 27-07-2022 Date of Pronouncement : 21-10-2022 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present…

ACIT Circle 10(1), Delhi vs. Hero Future Energies Pvt. Ltd., Delhi

In the result, the appeal of the Revenue stands partly allowed for

ITA 1986/DEL/2021[2017-18]Status: DisposedITAT Delhi20 Oct 2022AY 2017-18

Bench: Shri Shamim Yahya & Shri Anubhav Sharma[Assessment Year: 2017-18]

Section 14ASection 37(1)

…se of the appellant and is binding on me. 7.3. It is noticed that the jurisdictional Hon’ble Delhi High Court in the case of Cheminvest Ltd. vs CIT-IV, [378 ITR 33] (2015), while placing reliance on its earlier judgement in the case of Holcim India Pvt. Ltd. 57 Taxmann.com 28 (2015) has held that Sec.14A will not apply if no exempt income is received or receivable during the relevant previous year. In this case, it was held that- "the expression ‘does not form part of the total income’ in section 14A envisages that there should be an actual receipt of income, which is not includible in the total income, during…

ACIT Circle 10(1), Delhi vs. Hero Wind Energy Pvt. Ltd., Delhi

In the result, the appeal of the Revenue stands dismissed

ITA 1983/DEL/2021[2017-18]Status: DisposedITAT Delhi19 Oct 2022AY 2017-18

Bench: Shri Shamim Yahya & Shri Anubhav Sharma[Assessment Year: 2017-18]

Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘H’: NEW DELHI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER [Assessment Year: 2017-18] DCIT, M/s Hero Wind Energy Pvt. Ltd. Circle-2(1), 201, Third Floor, Room No.389-A, IIIrd Floor, Vs Okhla Industrial Estate, Phase-III, C.R. Building, I.P. Estate, Delhi-110020 Delhi-110002 PAN-AADCH1677G Revenue Assessee Revenue by Sh. Pradeep Gautam, Sr. DR Assessee by Dr. Rakesh Gupta, Adv. & Sh. Deepesh Garg, Adv. Date of Hearing 17.10.2022 Date of Pronouncement 19.10.2022 ORDER PER SHAMIM YAHYA, AM, This appeal by the Revenue is…

Assistant Commissioner of Income Tax (Central)-2, Raipur vs. Abhishekh Steel Industries Ltd., Raipur

In the result, appeal of the revenue is dismissed in terms of our aforesaid observations

ITA 107/RPR/2018[2013-14]Status: DisposedITAT Raipur17 Oct 2022AY 2013-14

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita No.107/Rpr/2018 "नधा"रण वष" / Assessment Year : 2013-14 The Assistant Commissioner Of Income Tax (Central)-2, Raipur (C.G.) .......अपीलाथ"/Appellant बनाम / V/S. M/S. Abhishek Steel Industries Ltd. B-8 & 9, Sector C, Urla Industrial Area, Sarona, Raipur (C.G.) Pan : Aaeca3704G ……""यथ" / Respondent

For Appellant: Shri Veekaas S Sharma, CAFor Respondent: Shri P.K Mishra, CIT-DR
Section 132Section 143(2)Section 143(3)Section 14A

…आयकर अपील"य अ"धकरण "यायपीठ रायपुर म"। IN THE INCOME TAX APPELLATE TRIBUNAL, RAIPUR BENCH, RAIPUR BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER AND SHRI ARUN KHODPIA, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.107/RPR/2018 "नधा"रण वष" / Assessment Year : 2013-14 The Assistant Commissioner of Income Tax (Central)-2, Raipur (C.G.) .......अपीलाथ"/Appellant बनाम / V/s. M/s. Abhishek Steel Industries Ltd. B-8 & 9, Sector C, Urla Industrial Area, Sarona, Raipur (C.G.) PAN : AAECA3704G ……""यथ" / Respondent Assessee by :Shri Veekaas S Sharma, CA Revenue by :Shri P.K Mishra, CIT-DR सुनवाई क" तार"ख / Date of Hearing : 03.08.2022…

Shree Garuda Plant Products Ltd, Nashik vs. Income-Tax Officer, Ward - 1 (2), Nashik

ITA 492/PUN/2019[2015-16]Status: DisposedITAT Pune14 Oct 2022AY 2015-16

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.492/Pun/2019 िनधा"रण वष" / Assessment Year : 2015-16 Shree Garuda Plant Products The Income Tax Officer, Ltd., Vs Ward-1(2), Nashik. B-26, Additional Midc Area, Ambad, Nashik. Pan: Aaacg 0563 H Appellant/ Assessee Respondent / Revenue Assessee By Shri Nishint Gandhi – Ar Revenue By Shri M.G.Jasnani – Dr Date Of Hearing 20/07/2022 Date Of Pronouncement 14/10/2022 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Filed By The Assessee Is Directed Against The Order Of Ld.Commissioner Of Income Tax(Appeals)-1, Nashik For The Assessment Year 2015-16, Dated 19.02.2019, Emanating Out Of Order Under Section 143(3) Of The Income Tax Act, 1961 Dated 26.12.2017. The Assessee Has Raised The Following Grounds Of Appeal: “1.In The Facts & Circumstances Of The Case & In Law, The Learned Commissioner Of Income Tax (Appeals) - 1, Nashik ["The Cit (A)" For Short] Erred In Confirming The Order Of The Learned Income Tax Officer - 1 (2), Nashik, ["The Ao" For Short] Which Was Passed In Violation Of Principles Of Natural Justice Without Affording A Proper Opportunity Of Being Heard To The Appellant. 2. In The Facts & Circumstances Of The Case & In Law, The Ld. Cit(A) Erred In Confirming The Action Of The Ao In Invoking Section 14A R.W.R. 8D Of The Act, Whereby A Disallowance Of Rs.12,81,831/- Was Made In The Hands Of The Appellant.

Section 115JSection 143(3)Section 14ASection 2Section 2(22)(e)

…आयकर अपीलीय अिधकरण “बी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE BEFORE SHRI S.S.GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.492/PUN/2019 िनधा"रण वष" / Assessment Year : 2015-16 Shree Garuda Plant Products The Income Tax Officer, Ltd., Vs Ward-1(2), Nashik. B-26, Additional MIDC Area, Ambad, Nashik. PAN: AAACG 0563 H Appellant/ Assessee Respondent / Revenue Assessee by Shri Nishint Gandhi – AR Revenue by Shri M.G.Jasnani – DR Date of hearing 20/07/2022 Date of pronouncement 14/10/2022 आदेश/ ORDER PER DR. DIPAK P. RIPOTE, AM: This appeal file…

Dy Commissioner of Income Tax, Circle-8(2)(1), Mumbai-400020 vs. M/S. PAN India Network Infravest Lt., Mumbai-400018

Accordingly, order of Ld. CIT(A) is confirmed and ground raised by revenue are dismissed

ITA 1061/MUM/2022[2017-18]Status: DisposedITAT Mumbai10 Aug 2022AY 2017-18

Bench: Shri Amit Shukla, Jm & Shri Prashant Maharishi, Am आयकरअपीलसं./ I.T.A. No. 1061/Mum/2022 (ननधधारणवर्ा / Assessment Year: 2017-18) M/S Pan India Network Dcit Cir-8(2)(1) Infravest Ltd. R. No. 624, 6Th Floor, बनाम/ Aayakar Bhavan, M. K. 135, Continental Vs. Road, Mumbai-400 020 Building, Dr. A. B. Road, Worli Mumbai-400 018 स्थधयीलेखधसं./जीआइआरसं./ Pan No. Aaccp2459H (अपीलधथी/Appellant) (प्रत्यथी / Respondent) : अपीलधथीकीओरसे/ Appellant By : Shri Jay Bhansali, Ld. Ar प्रत्यथीकीओरसे/Respondent By : Shri Shambhu Yadav, Ld. Dr सुनवधईकीतधरीख/ : 10.08.2022 Date Of Hearing घोर्णधकीतधरीख / : 10.08.2022 Date Of Pronouncement आदेश / O R D E R Per Amit Shukla: The Aforesaid Appeal Has Been Filed By The Revenue Against The Impugned Order Dated 28.01.2022, Passed By Ld. Cit(A)-49, Mumbai For The Quantum Of Assessment Passed U/S 143(3) For Ay 2017-18. The Revenue Has Taken The Following Grounds:-

For Appellant: Shri Jay BhansaliFor Respondent: Shri Shambhu Yadav
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JM & SHRI PRASHANT MAHARISHI, AM आयकरअपीलसं./ I.T.A. No. 1061/Mum/2022 (ननधधारणवर्ा / Assessment Year: 2017-18) M/s Pan India Network DCIT Cir-8(2)(1) Infravest Ltd. R. No. 624, 6th floor, बनाम/ Aayakar Bhavan, M. K. 135, Continental Vs. Road, Mumbai-400 020 Building, Dr. A. B. Road, Worli Mumbai-400 018 स्थधयीलेखधसं./जीआइआरसं./ PAN No. AACCP2459H (अपीलधथी/Appellant) (प्रत्यथी / Respondent) : अपीलधथीकीओरसे/ Appellant by : Shri Jay Bhansali, Ld. AR प्रत्यथीकीओरसे/Respondent by : Shri Shambhu Yadav, Ld. DR सुनवधईकीतधरीख/ : 10.08.2022 Da…

M/S P N Writer & Co Pvt Ltd, Mumbai vs. Dy Commissioner of Income Tax Circle 7(1), Mumbai

Accordingly, the ground raised by the assessee is allowed

ITA 1046/MUM/2022[2009-10]Status: DisposedITAT Mumbai10 Aug 2022AY 2009-10

Bench: Shri Amit Shukla, Jm & Shri Prashant Maharishi, Am आयकरअपीलसं./ I.T.A. No. 1046/Mum/2022 (ननधधारणवर्ा / Assessment Year: 2009-10) Dcit Cir-8(2)(1) M/S P. N. Writer & Co. R. No. 624, Aayakar Pvt. Ltd. बनाम/ 105, Writer, Dr. B. Bhavan, Ambedkar Road, Mumbai-400 021 Vs. Lalbaug, Mumbai-400 033 स्थधयीलेखधसं./जीआइआरसं./ Pan No. Aaacp5966B (अपीलधथी/Appellant) (प्रत्यथी / Respondent) : अपीलधथीकीओरसे/ Appellant By : Shri Priyesh Gansotta, Ld. Ar प्रत्यथीकीओरसे/Respondent By : Shri Shambhu Yadav, Ld. Dr सुनवधईकीतधरीख/ : 10.08.2022 Date Of Hearing घोर्णधकीतधरीख / : 10.08.2022 Date Of Pronouncement आदेश / O R D E R Per Amit Shukla: The Aforesaid Appeal Has Been Filed By The Assessee Against The Impugned Order Dated 22.03.2022, Passed By National Faceless

For Appellant: Shri Priyesh GansottaFor Respondent: Shri Shambhu Yadav
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JM & SHRI PRASHANT MAHARISHI, AM आयकरअपीलसं./ I.T.A. No. 1046/Mum/2022 (ननधधारणवर्ा / Assessment Year: 2009-10) DCIT Cir-8(2)(1) M/s P. N. Writer & Co. R. No. 624, Aayakar Pvt. Ltd. बनाम/ 105, Writer, Dr. B. Bhavan, Ambedkar Road, Mumbai-400 021 Vs. Lalbaug, Mumbai-400 033 स्थधयीलेखधसं./जीआइआरसं./ PAN No. AAACP5966B (अपीलधथी/Appellant) (प्रत्यथी / Respondent) : अपीलधथीकीओरसे/ Appellant by : Shri Priyesh Gansotta, Ld. AR प्रत्यथीकीओरसे/Respondent by : Shri Shambhu Yadav, Ld. DR सुनवधईकीतधरीख/ : 10.08.2022 Date of Hearing घोर्णधकीतधरीख…

ACIT, Circle- 11(2), New Delhi vs. Hindustan Epc Company Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 1421/DEL/2019[2015-16]Status: DisposedITAT Delhi29 Jul 2022AY 2015-16

Bench: Shri Kul Bharat & Shri Pradip Kumar Kedia

For Appellant: Shri A.T. Panda, AdvFor Respondent: Shri Gurpreet Shah Singh, Sr.DR
Section 143(3)Section 14ASection 5

…ussed below leaving other grounds of appeal as otiose. 6.1 The jurisdictional Hon'ble Delhi High Court in the case of Chemnivest Ltd. vs. CIT-IV [378 ITR 33] (2015) (supra) while placing reliance on its earlier judgement in the case of Holcim India Pvt. Ltd. 57 Taxmann.com 28 (2015) has held that Sec. 14A will not apply if no exempt income is received or receivable during the relevant previous year. In this case, it was held that - "the expression 'does not form part of the total income' in section 14A envisages that there should be an actual receipt of income, which is not includible in the total income, during…

DCIT, Circle-10(1), New Delhi vs. Genesis Color Pvt. Ltd., New Delhi

ITA 3688/DEL/2019[2015-16]Status: DisposedITAT Delhi08 Jun 2022AY 2015-16

Bench: Shri Shamim Yahya & Shri Anubhav Sharmadcit, Vs. Genesis Color Pvt. Ltd, Circle-10(1), 3A/1, Rao Tula Ram Marg, New Delhi New Delhi Pan: Aabcg4825H (Appellant) (Respondent)

For Appellant: Shri Ved Jain, AdvFor Respondent: Ms. Anupama Singhla, Sr. DR
Section 142Section 143(2)Section 143(3)Section 14A

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “H”: NEW DELHI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER DCIT, Vs. Genesis Color Pvt. Ltd, Circle-10(1), 3A/1, Rao Tula Ram Marg, New Delhi New Delhi PAN: AABCG4825H (Appellant) (Respondent) Revenue by : Ms. Anupama Singhla, Sr. DR Assessee by: Shri Ved Jain, Adv Date of Hearing 06/06/2022 Date of pronouncement 08/06/2022 O R D E R PER ANUBHAV SHARMA, J. M.: 1. The appeal has been preferred by the revenue against the order dated 23.01.2019 of Ld Commissioner of Income Tax (Appeals)-35, New Delhi (hereinafter referred as Ld. Fir…

Asstt. CIT (OSD) - CC -7 (3), Mumbai vs. M/S. Macrotech Developers Ltd. (Earlier Known As M/S Lodha Developers Ltd.), Mumbai

In the result the appeal filed by the assessee is allowed for statistical purposes

ITA 68/MUM/2019[2015-16]Status: DisposedITAT Mumbai25 Mar 2022AY 2015-16

Bench: S Shri Rifaur Rahamn & Pavan Kumar Gadaledcit – Cc-7(3) Vs. Macrotech Developers Room No. 655, 6Th Ltd (Successor To Floor, Aayakar Bhavan, Bellissimo Crown Mk Road, Mumbai – Buildmart Pvt Ltd) 400020. (Earlier Known As Lodha Crown Build Mart Ltd) 412, 17-G, Vardhaman Chambers, Cp Road, Horniman Circle Fort, Mumbai – 400001 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacl1490J Appellant .. Respondent Macrotech Developers Vs. Dcit – Cc-7(3) Ltd (Successor To Room No. 655, 6Th Bellissimo Crown Floor, Aayakar Bhavan, Buildmart Pvt Ltd) Mk Road, Mumbai – (Earlier Known As 400020. Lodha Crown Build Mart Ltd) 412, 17-G, Vardhaman Chambers, Cp Road, Horniman Circle Fort, Mumbai – 400001. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacl1490J Appellant .. Respondent

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

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE S SHRI RIFAUR RAHAMN, ACCOUNTANT MEMBER & PAVAN KUMAR GADALE, JUDICIAL MEMBER DCIT – CC-7(3) Vs. Macrotech Developers Room No. 655, 6th Ltd (Successor to Floor, aayakar Bhavan, Bellissimo Crown MK Road, Mumbai – Buildmart Pvt Ltd) 400020. (Earlier known as Lodha Crown Build Mart Ltd) 412, 17-G, Vardhaman Chambers, CP Road, Horniman Circle Fort, Mumbai – 400001 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACL1490J Appellant .. Respondent Macrotech Developers Vs. DCIT – CC-7(3) Ltd (Successor to Room No. 655, 6th Bellissimo Crown Floor, aayakar Bhavan, Bu…

The DCIT, Kochi vs. M/S.Sfo Technologies P. Ltd, Aluva

In the result, this appeal filed by Revenue in ITA

ITA 404/COCH/2020[2016-17]Status: DisposedITAT Cochin24 Feb 2022AY 2016-17

Bench: Shri George Mathan, Jm & Shri Ramit Kochar, Am

For Appellant: Smt. Jamunna Devi, Sr.DRFor Respondent: Shri Anil D. Nair& Smt. Telma
Section 143(3)Section 14ASection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri George Mathan, JM & Shri Ramit Kochar, AM ITA No. A.Y. Appellant Respondent 400/Coch/2020 2010-11 M/s.SFO Technologies Pvt. Ltd., Deputy Commissioner 401/Coch/2020 2012-13 XIX/346, Stone House, of Income Tax, Corporate Circle-2(1), Aluva, 402/Coch/2020 2013-14 Ernakulam-683101 3rd Floor, C R Building I.S. Press Road, Kochi- 403/Coch/2020 2014-15 [PAN: AADCS3318K] 682018 404/Coch/2020 2016-17 Appellant by: Smt. Jamunna Devi, Sr.DR Respondent by: Shri Anil D. Nair& Smt. Telma Date of Hearing: 22.02.2022& 24.02.2022 Date of Pronouncement: 24.0…

The DCIT, Kochi vs. M/S.Sfo Technologies P. Ltd, Aluva

In the result, this appeal filed by Revenue in ITA

ITA 403/COCH/2020[2014-15]Status: DisposedITAT Cochin24 Feb 2022AY 2014-15

Bench: Shri George Mathan, Jm & Shri Ramit Kochar, Am

For Appellant: Smt. Jamunna Devi, Sr.DRFor Respondent: Shri Anil D. Nair& Smt. Telma
Section 143(3)Section 14ASection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri George Mathan, JM & Shri Ramit Kochar, AM ITA No. A.Y. Appellant Respondent 400/Coch/2020 2010-11 M/s.SFO Technologies Pvt. Ltd., Deputy Commissioner 401/Coch/2020 2012-13 XIX/346, Stone House, of Income Tax, Corporate Circle-2(1), Aluva, 402/Coch/2020 2013-14 Ernakulam-683101 3rd Floor, C R Building I.S. Press Road, Kochi- 403/Coch/2020 2014-15 [PAN: AADCS3318K] 682018 404/Coch/2020 2016-17 Appellant by: Smt. Jamunna Devi, Sr.DR Respondent by: Shri Anil D. Nair& Smt. Telma Date of Hearing: 22.02.2022& 24.02.2022 Date of Pronouncement: 24.0…

The DCIT, Kochi vs. M/S.Sfo Technologies P. Ltd, Aluva

In the result, this appeal filed by Revenue in ITA

ITA 402/COCH/2020[2013-14]Status: DisposedITAT Cochin24 Feb 2022AY 2013-14

Bench: Shri George Mathan, Jm & Shri Ramit Kochar, Am

For Appellant: Smt. Jamunna Devi, Sr.DRFor Respondent: Shri Anil D. Nair& Smt. Telma
Section 143(3)Section 14ASection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri George Mathan, JM & Shri Ramit Kochar, AM ITA No. A.Y. Appellant Respondent 400/Coch/2020 2010-11 M/s.SFO Technologies Pvt. Ltd., Deputy Commissioner 401/Coch/2020 2012-13 XIX/346, Stone House, of Income Tax, Corporate Circle-2(1), Aluva, 402/Coch/2020 2013-14 Ernakulam-683101 3rd Floor, C R Building I.S. Press Road, Kochi- 403/Coch/2020 2014-15 [PAN: AADCS3318K] 682018 404/Coch/2020 2016-17 Appellant by: Smt. Jamunna Devi, Sr.DR Respondent by: Shri Anil D. Nair& Smt. Telma Date of Hearing: 22.02.2022& 24.02.2022 Date of Pronouncement: 24.0…

The DCIT, Kochi vs. M/S.Sfo Technologies P. Ltd, Ernakulam

In the result, this appeal filed by Revenue in ITA

ITA 401/COCH/2020[2012-13]Status: DisposedITAT Cochin24 Feb 2022AY 2012-13

Bench: Shri George Mathan, Jm & Shri Ramit Kochar, Am

For Appellant: Smt. Jamunna Devi, Sr.DRFor Respondent: Shri Anil D. Nair& Smt. Telma
Section 143(3)Section 14ASection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri George Mathan, JM & Shri Ramit Kochar, AM ITA No. A.Y. Appellant Respondent 400/Coch/2020 2010-11 M/s.SFO Technologies Pvt. Ltd., Deputy Commissioner 401/Coch/2020 2012-13 XIX/346, Stone House, of Income Tax, Corporate Circle-2(1), Aluva, 402/Coch/2020 2013-14 Ernakulam-683101 3rd Floor, C R Building I.S. Press Road, Kochi- 403/Coch/2020 2014-15 [PAN: AADCS3318K] 682018 404/Coch/2020 2016-17 Appellant by: Smt. Jamunna Devi, Sr.DR Respondent by: Shri Anil D. Nair& Smt. Telma Date of Hearing: 22.02.2022& 24.02.2022 Date of Pronouncement: 24.0…

The DCIT, Kochi vs. M/S.Sfo Technologies P. Ltd, Aluva

In the result, this appeal filed by Revenue in ITA

ITA 400/COCH/2020[2010-11]Status: DisposedITAT Cochin24 Feb 2022AY 2010-11

Bench: Shri George Mathan, Jm & Shri Ramit Kochar, Am

For Appellant: Smt. Jamunna Devi, Sr.DRFor Respondent: Shri Anil D. Nair& Smt. Telma
Section 143(3)Section 14ASection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri George Mathan, JM & Shri Ramit Kochar, AM ITA No. A.Y. Appellant Respondent 400/Coch/2020 2010-11 M/s.SFO Technologies Pvt. Ltd., Deputy Commissioner 401/Coch/2020 2012-13 XIX/346, Stone House, of Income Tax, Corporate Circle-2(1), Aluva, 402/Coch/2020 2013-14 Ernakulam-683101 3rd Floor, C R Building I.S. Press Road, Kochi- 403/Coch/2020 2014-15 [PAN: AADCS3318K] 682018 404/Coch/2020 2016-17 Appellant by: Smt. Jamunna Devi, Sr.DR Respondent by: Shri Anil D. Nair& Smt. Telma Date of Hearing: 22.02.2022& 24.02.2022 Date of Pronouncement: 24.0…