CIT v. Infosys Technologies Ltd.

341 ITR 293High Court2012#443 most cited

What is CIT v. Infosys Technologies Ltd. authority for?

A Commissioner can revise an assessment order under Section 263 if it is erroneous and prejudicial to the interests of the revenue. This includes cases where the Assessing Officer fails to make further inquiries before accepting the assessee's statements in the return.

205

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2015 to 2026.

Also referred to as

CIT v. Infosys Technologies Ltd. · Section 263 · lack of enquiry · erroneous and prejudicial to revenue · Commissioner revisionary power · Assessing Officer duty to inquire · revision of assessment order · 2012 Karnataka High Court

Also reported as

17 Taxmann.com 203237 CTR 141

Sections most often in play

Section 263Section 143(3)Section 32Section 132Section 153ASection 142(1)Section 14ASection 37
Read the full judgment

Issues it is cited on

csr expendituresection 135lack of enquirymalabar industrialapplication of incomedisallowance under section 14aerroneous and prejudicialcapital expendituresection 40(a)section 40(a)(ia)liable to taxdisallowance u/s 14a

Judgments citing CIT v. Infosys Technologies Ltd.

Commissioner of Income Tax, Kol-III vs. M/S. Indian Aluminium Co. Ltd

In the result, the appeals filed by the revenue

ITA/96/2007HC Calcutta05 Jan 2023

Bench: : The Hon’Ble Justice T.S. Sivagnanam & The Hon’Ble Justice Hiranmay Bhattacharyya Date : 5Th January, 2023 Appearance : Mr. Om Narain Rai, Adv. …For The Revenue. Mr. J.P. Khaitan, Sr. Adv. Ms. Arati Agarwal, Adv. Ms. Rosy Banerjee, Adv. Mr. Binayak Gupta, Adv. …For The Assessee The Court : These Appeals Filed By The Revenue As Well As The Assessee Under Section 260A Of The Income Tax Act, 1961 (The Act) Are Directed Against The Order Dated October 20, 2006, Passed By The Income Tax Appellate Tribunal `A’ Bench, Kolkata (Tribunal) In Ita 1221/Kol./2006 & Ita 1045/Kol./2006, For The Assessment Year 2002-03. The Appeal Being Ita 173 Of 2007 Was Admitted On 7Th May, 2008 On The Following Substantial Questions Of Law :- “Whether On The Facts & In The Circumstances Of The Case The Learned Tribunal Was Justified In Law In Not Allowing :

Section 14ASection 260ASection 36(1)(iii)Section 43BSection 80I

…O-94 & 95 IN THE HIGH COURT AT CALCUTTA SPECIAL JURISDICTION (INCOME TAX) ORIGINAL SIDE ITA/96/2007 COMMISSIONER OF INCOME TAX, KOLKATA-III, KOLKATA VS. INDIAN ALUMINIUM CO. LTD. ITA/173/2007 INDIAN ALUMINIUM CO. LTD. VS. COMMISSIONER OF INCOME TAX, KOLKATA-III, KOLKATA BEFORE : THE HON’BLE JUSTICE T.S. SIVAGNANAM And THE HON’BLE JUSTICE HIRANMAY BHATTACHARYYA Date : 5th January, 2023 Appearance : Mr. Om Narain Rai, Adv. …for the revenue. Mr. J.P. Khaitan, Sr. Adv. Ms. Arati Agarwal, Adv. Ms. Rosy Banerjee, Adv. Mr. Binayak Gupta, Adv. …for the assessee The Court : These appeals filed by the revenue as we…

Indian Aluminium Company Limited vs. Commissioner of Income Tax

In the result, the appeals filed by the revenue

ITA/173/2007HC Calcutta05 Jan 2023

Bench: : The Hon’Ble Justice T.S. Sivagnanam & The Hon’Ble Justice Hiranmay Bhattacharyya Date : 5Th January, 2023 Appearance : Mr. Om Narain Rai, Adv. …For The Revenue. Mr. J.P. Khaitan, Sr. Adv. Ms. Arati Agarwal, Adv. Ms. Rosy Banerjee, Adv. Mr. Binayak Gupta, Adv. …For The Assessee The Court : These Appeals Filed By The Revenue As Well As The Assessee Under Section 260A Of The Income Tax Act, 1961 (The Act) Are Directed Against The Order Dated October 20, 2006, Passed By The Income Tax Appellate Tribunal `A’ Bench, Kolkata (Tribunal) In Ita 1221/Kol./2006 & Ita 1045/Kol./2006, For The Assessment Year 2002-03. The Appeal Being Ita 173 Of 2007 Was Admitted On 7Th May, 2008 On The Following Substantial Questions Of Law :- “Whether On The Facts & In The Circumstances Of The Case The Learned Tribunal Was Justified In Law In Not Allowing :

Section 14ASection 260ASection 36(1)(iii)Section 43BSection 80I

…O-94 & 95 IN THE HIGH COURT AT CALCUTTA SPECIAL JURISDICTION (INCOME TAX) ORIGINAL SIDE ITA/96/2007 COMMISSIONER OF INCOME TAX, KOLKATA-III, KOLKATA VS. INDIAN ALUMINIUM CO. LTD. ITA/173/2007 INDIAN ALUMINIUM CO. LTD. VS. COMMISSIONER OF INCOME TAX, KOLKATA-III, KOLKATA BEFORE : THE HON’BLE JUSTICE T.S. SIVAGNANAM And THE HON’BLE JUSTICE HIRANMAY BHATTACHARYYA Date : 5th January, 2023 Appearance : Mr. Om Narain Rai, Adv. …for the revenue. Mr. J.P. Khaitan, Sr. Adv. Ms. Arati Agarwal, Adv. Ms. Rosy Banerjee, Adv. Mr. Binayak Gupta, Adv. …for the assessee The Court : These appeals filed by the revenue as we…

Bajaj Electricals Ltd., Mumbai vs. Pr. CIT-2, Mumbai

In the result, appeal filed by the assessee is allowed

ITA 1302/MUM/2021[2016-17]Status: DisposedITAT Mumbai02 Jan 2023AY 2016-17

Bench: Shri Vikas Awasthy & Shri Gagan Goyalbajaj Electricals Limited., 45-47, Bombay Life Building, V.N. Road, Fort, Mumbai - 400001. Pan: Aaacb2484Q ...... Appellant Vs. Pr.Cit-2 Room No. 344, Aayakar Bhavan, M.K. Road, Mumbai - 400020. ..... Respondent Appellant By : Sh. Nitesh Joshi, Adv. Respondent By : Sh. Mahes Akhade, Cit-Dr Date Of Hearing : 03/10/2022 Date Of Pronouncement : 02/01/2023 Order Per Gagan Goyal, A.M: This Appeal By The Assessee Is Directed Against The Order Of Pr. Commissioner Of Income Tax-2; Mumbai (For Short ‘Pcit’) Dated 31.03.2021 Under Section 143(3) Of The Income Tax Act, 1961 (For Short ‘The Act’) For A.Y. 2016-17. The Assessee Has Raised The Following Grounds Of Appeal: (A) Grounds On Validity Of Proceedings Under Section 263: 1. On The Facts & In The Circumstances Of The Case & In Law, The Principal Commissioner Of Income-Tax Erred In Making A Revision Under Section 263 To Set

For Appellant: Sh. Nitesh Joshi, AdvFor Respondent: Sh. Mahes Akhade, CIT-DR
Section 143(3)Section 263Section 37(1)Section 80G

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER Bajaj Electricals Limited., 45-47, Bombay Life Building, V.N. Road, Fort, Mumbai - 400001. PAN: AAACB2484Q ...... Appellant Vs. Pr.CIT-2 Room No. 344, Aayakar Bhavan, M.K. Road, Mumbai - 400020. ..... Respondent Appellant by : Sh. Nitesh Joshi, Adv. Respondent by : Sh. Mahes Akhade, CIT-DR Date of hearing : 03/10/2022 Date of pronouncement : 02/01/2023 ORDER PER GAGAN GOYAL, A.M: This appeal by the assessee is directed against the order of Pr. Commissioner of Income T…

Union Bank of India( Erstwhile Corporation Bank), Mumbai vs. Deputy Commissioner of Income Tax, Circle-2(1), Bangalore

In the result, appeal is partly allowed

ITA 752/BANG/2022[2016-17]Status: DisposedITAT Bangalore06 Dec 2022AY 2016-17

Bench: Shri N. V. Vasudevan & Shri Laxmi Prasad Sahuassessment Year : 2016-17 Vs. Dcit, M/S. Union Bank Of India (Erstwhile Circle – 2(1), Corporation Bank), Mangalore. 239, Union Bank Niwas, Vidhan Bhawan, Nariman Point, Mumbai – 400 021. Pan : Aaacc 7245 E Assessee Respondent Assessee By : Shri. S. Ananthan, Ca Revenue By : Shri. Gudimella Vp Pavan Kumar, Jcit(Dr)(Itat), Bengaluru. Date Of Hearing : 28.11.2022 Date Of Pronouncement : 06.12.2022 O R D E R

For Appellant: Shri. S. Ananthan, CAFor Respondent: Shri. Gudimella VP Pavan Kumar, JCIT(DR)(ITAT)
Section 3Section 43

…re us to show the objects of the trust. It was submitted that similar payments have been considered as wholly and exclusively for the purpose of business. It was submitted that the Hon’ble Karnataka High Court in the case of CIT Vs. Infosys Technologies Ltd., 360 ITR 714 (Karnataka) has examined the question whether a payment which is covered by deduction under section 80G of the Act would stand excluded for being considered as allowable deduction under section 37(1) of the Act. The Assessee donated a sum of Rs.7,37,720 for installing traffic signal near its office. The said donation was eligible for deduction u/…

Bhaskar Arvind Kumar Hingad, Mumbai vs. Asstt CIT-24(1), Mumbai

In the result, the appeal of the assessee stands allowed

ITA 692/MUM/2022[2014-15]Status: DisposedITAT Mumbai21 Oct 2022AY 2014-15

Bench: Shri Pramod Kumar, Vp & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T.A. No.692/Mum/2022 (निर्धारण वर्ा / Assessment Years: 2014-15) Bhaskar Arvind Kumar बिधम/ Acit-24(1) Hingad 601, 6Th Floor, Piramal Vs. Flat No. 1, Ratnakar Chambers, Lalbaug, Parel, Building, 26 Narayan Mumbai-400012. Dhabolkar Road, Mumbai- 400006. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aacph2812F (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Vijay Mehta Revenue By: Dr. Mahesh Akhade (Dr) सुनवाई की तारीख / Date Of Hearing: 29/08/2022 घोषणा की तारीख /Date Of Pronouncement: 21/10/2022 आदेश / O R D E R Per Aby T. Varkey, Jm: This Appeal Preferred By The Assessee Is Against The Order Of The Ld. Principal Commissioner Of Income Tax-20 [Hereinafter Referred To As The “Pcit”], Mumbai Dated 31.03.2022 For Assessment Year 2014- 15 Passed Under Section 263 Of The Income Tax Act, 1961 (Hereinafter Referred To As “The Act”).

For Appellant: Shri Vijay MehtaFor Respondent: Dr. Mahesh Akhade (DR)
Section 143(3)Section 263

…foresaid presumption, is thus converted into a conclusive proof of the fact that the order was passed by the assessing officer after due application of mind. Meerut Roller Flour Mills Pvt. Ltd. v. CIT [ITA No. 116/Coch/2012]; CIT v. Infosys Technologies Ltd., 341 ITR 293 (Karnataka) ; S.N. Mukherjee v. Union of India AIR 1990 SC 1984; A.A. Doshi v. JCIT 256 ITR 685; Hindusthan Tin Works Ltd. v. CIT 275 ITR 43 (Del), distinguished. (Paras 90-92, 102)” 18. This aspect was also explained by the Hon'ble Delhi High Court in its judgment in the case of CIT v. Sunbeam Auto Ltd. (332 ITR 167). The relevant extracts of t…

Sachin Ramdas Mohite, Satara vs. Pr. Commissioner of Income-Tax-3, Pune

Appeal is allowed in above terms

ITA 395/PUN/2019[2013-14]Status: DisposedITAT Pune10 Oct 2022AY 2013-14

Bench: Shri S.S. Godara, Jm & Shri G.D. Padmahshali, Am

For Appellant: Shri M.K. KulkarniFor Respondent: Shri Sardar Singh Meena
Section 263Section 37Section 40A(3)Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, PUNE BEFORE SHRI S.S. GODARA, JM AND SHRI G.D. PADMAHSHALI, AM I.T.A. No. 395/PUN/2019 : A.Y. 2013-14 Mr. Sachin Ramdas Mohite A/P Khandala, Dist. Satara 415 523 PAN: AMDPM 1310 D : Appellant Vs. The Pr. Commissioner of Income-tax-3, Pune Respondent Appellant by : Shri M.K. Kulkarni Respondent by: Shri Sardar Singh Meena Date of hearing : 04-10-2022 Date of pronouncement : 10-10-2022 ORDER PER SHRI S.S. GODARA, JUDICIAL MEMBER ; This assessee’s appeal for A.Y. 2013-14 arises against the Pr. CIT-3’s order No. Pn/Pr.CIT/263/MBR/2017-18/5000 dated 06-03-2018, in pr…

Charoen Pokphand Seeds India Private Limited, Bangalore vs. Principal Commissioner of Income Tax, Bengaluru-2, Bengaluru

In the result the appeal filed by the assessee stands dismissed

ITA 509/BANG/2022[2017-18]Status: DisposedITAT Bangalore21 Sept 2022AY 2017-18

Bench: Shri. Chandra Poojari & Smt. Beena Pillaiassessment Year : 2017-18 M/S. Charoen Pokphand Seeds India The Principal Pvt. Ltd., Commissioner Of No. 1021/1, Service Income Tax, Road, Gitanjali Layout, Bengaluru – 2, Hal Iii Stage, Vs. Bengaluru. Bangalore – 560 075. Pan: Aaccc3259N Appellant Respondent Assessee By : Shri C. Ramesh, Ca : Shri Praveen Karanth, Cit- Revenue By Dr Date Of Hearing : 14-09-2022 Date Of Pronouncement : 21-09-2022 Order Per Beena Pillaipresent Appeal Arises Out Of The Order U/S. 263 Dated 15.03.2022 Passed By The Ld.Pr.Cit, Bengaluru – 2, Bengaluru For Assessment Year 2017-18 On Following Grounds Of Appeal: “The Appellant Objects To The Revision Order Passed U/S. 263 On The Following Grounds In So Far As It Is Prejudicial To The As It Is Opposed To Law & Circumstances Of The Case: - Originally The Appellant Has Taken Only One Ground Relating To Deduction U/S.35(2Ab). The Following Grounds Were Not Taken By Oversight. Hence The Appellant Is Filing Revised Grounds Of Appeal As Mentioned Below.

For Appellant: Shri C. Ramesh, CA
Section 10(1)Section 143Section 143(3)Section 263Section 35

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI. CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year : 2017-18 M/s. Charoen Pokphand Seeds India The Principal Pvt. Ltd., Commissioner of No. 1021/1, Service Income Tax, Road, Gitanjali Layout, Bengaluru – 2, HAL III Stage, Vs. Bengaluru. Bangalore – 560 075. PAN: AACCC3259N APPELLANT RESPONDENT Assessee by : Shri C. Ramesh, CA : Shri Praveen Karanth, CIT- Revenue by DR Date of Hearing : 14-09-2022 Date of Pronouncement : 21-09-2022 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal arises out of the o…

Vinod Kumar Gupta, Uttarpradesh vs. Circle-1(1)(1), Meerut

In the result, the appeal of the assessee is allowed

ITA 664/DEL/2022[2014-15]Status: DisposedITAT Delhi30 Aug 2022AY 2014-15

Bench: Dr. B. R. R. Kumarsh. Anubhav Sharma

For Appellant: Sh. Salil Kapoor, Adv. &For Respondent: Sh. Surender Pal, CIT DR
Section 131Section 133(6)Section 143(3)Section 254Section 263

…T dated 30 March, 2015 is relevant to note as it relates to the aspect of lack of inquiry at the end of the AO for valid initiation of proceedings under Section 263 of the Act. • Hon’ble HIGH COURT OF KARNATAKA in the case of CIT vs. Infosys Technologies Ltd. 341 ITR 293 dated 04.01.2012 has held that section 263 is a section which enables the Commissioner to have a look at the orders or proceedings of the lower authorities and to effect a correction, if so needed, particularly if the order or proceeding is erroneous and prejudicial to the interest of the revenue. It is also held that 33 Vinod Kumar Gupta the Co…

Principal Commissioner of Income Tax 5 vs. M/S Trimex Fiscal Services Pvt Ltd

Accordingly, the appeal filed by the revenue is allowed and the order

ITAT/56/2021HC Calcutta25 Aug 2022

Bench: HON'BLE JUSTICE T. S. SIVAGNANAM,HON'BLE JUSTICE BIVAS PATTANAYAK

Section 143(3)Section 260ASection 263Section 56Section 56(2)(viib)

…to be against the assessee or any claim to be verified by the assessee is denied. Reference was also made to the decision of the Hon’ble Supreme Court in S.N. Mukherjee Versus Union of 13 (2012) 341 ITR 293 (Karnataka) ITAT NO. 56 OF 2021 Page 19 of 25 India 14 wherein it was held that except in cases where the requirement has been dispensed with expressly or by necessary implication an administrative authority exercising judicial or quasi-judicial function is required to record the reasons for its position. The Court also noted the deci…

Terrier Security Services India Private Limited, Bangalore vs. Principal Commissioner of Income Tax (Central), Bangalore

In the result, both the appeals of the assessee are dismissed

ITA 347/BANG/2022[2018-19]Status: DisposedITAT Bangalore22 Aug 2022AY 2018-19

Bench: Shri N.V. Vasudevan, Vice Preseident & Shri Padmavathy S

For Appellant: Shri Padamchand Khincha, CAFor Respondent: Shri Rajesh Kumar Jha, CIT(DR)(ITAT), Bengaluru
Section 143(3)Section 263Section 80J

…ee was made and with regard to application of his mind before allowing the deduction u/s. 80JJA of the Act as claimed by the assessee. In this regard the ld DR relied on the decision of the Karnataka High Court in the case of CIT v. Infosys Technologies Ltd., 341 ITR 293 (Kar). 10. We have considered the rival submissions and perused the material on record. We will first look at the provisions of Explanation (2) to section 263 which reads as follows:- “Explanation 2.—For the purposes of this section, it is hereby declared that an order passed by the Assessing Officer [or the Transfer Pricing Officer, as the cas…

Terrier Security Services India Private Limited, Bangalore vs. Principal Commissioner of Income Tax (Central), Bangalore

In the result, both the appeals of the assessee are dismissed

ITA 346/BANG/2022[2017-18]Status: DisposedITAT Bangalore22 Aug 2022AY 2017-18

Bench: Shri N.V. Vasudevan, Vice Preseident & Shri Padmavathy S

For Appellant: Shri Padamchand Khincha, CAFor Respondent: Shri Rajesh Kumar Jha, CIT(DR)(ITAT), Bengaluru
Section 143(3)Section 263Section 80J

…ee was made and with regard to application of his mind before allowing the deduction u/s. 80JJA of the Act as claimed by the assessee. In this regard the ld DR relied on the decision of the Karnataka High Court in the case of CIT v. Infosys Technologies Ltd., 341 ITR 293 (Kar). 10. We have considered the rival submissions and perused the material on record. We will first look at the provisions of Explanation (2) to section 263 which reads as follows:- “Explanation 2.—For the purposes of this section, it is hereby declared that an order passed by the Assessing Officer [or the Transfer Pricing Officer, as the cas…

DCIT, Corp Cir 3(1), Chennai vs. Tamilnadu Newsprint and Papers Ltd., Chennai

In the result, the appeals filed by the assessee in ITA

ITA 630/CHNY/2019[2013-14]Status: DisposedITAT Chennai22 Jul 2022AY 2013-14

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos.:1048/Chny/2017 & 3499/Chny/2018 िनधा"रण वष" /Assessment Years: 2012-13 & 2014-15 The Acit, The Tamilnadu Newsprint & Corporate Circle -3(1), Papers Ltd., Vs. Chennai – 34. No.67, Tnpl Building, Mount Road, Chennai – 600 032. Pan: Aaact 2935J (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita Nos.:1077/Chny/2017 & 630/Chny/2019 िनधा"रण वष" /Assessment Years: 2012-13 & 2013-14 The Acit, The Tamilnadu Newsprint & Corporate Circle -3(1), Vs. Papers Ltd., Chennai – 34. No.67, Tnpl Building, Mount Road, Chennai – 600 032. Pan: Aaact 2935J (अपीलाथ"/Appellant) (""यथ"/Respondent) "नधा"रती क" ओर से/Assessee By : Shri Vikram Vijayaraghavan, Advocate राज" की ओर से /Revenue By : Shri M. Rajan, Cit & Shri P. Sajit Kumar, Jcit सुनवाई क" तार"ख/Date Of Hearing : 19.07.2022 घोषणा क" तार"ख/Date Of Pronouncement : 22.07.2022

For Appellant: Shri Vikram VijayaraghavanFor Respondent: Shri M. Rajan, CIT &
Section 10(34)Section 143(3)Section 14A

…that these CSR expenses are incurred for commercial expediency, in order to improve the image of the company and to facilitate carrying on the business. He relied on the decision of Hon’ble Karnataka High Court in the case of CIT vs. Infosys Technology Ltd., 360 ITR 714 and held that the CSR expenditure facilitates the business and hence, allowable 15 I.T.A. Nos.1048 & 1077/Chny/2017, 3499/Chny/2018 & 630/Chny/2019 expenditure under section 37 of the Act. He finally allowed the claim of assessee by observing as under:- I have carefully considered the appellant submissions and find that the CSR expenditures are…

Tamilnadu Newsprint and Papers Ltd, Chennai vs. ACIT, Corp Cir -3(1), Chennai

In the result, the appeals filed by the assessee in ITA

ITA 3499/CHNY/2018[2014-15]Status: DisposedITAT Chennai22 Jul 2022AY 2014-15

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos.:1048/Chny/2017 & 3499/Chny/2018 िनधा"रण वष" /Assessment Years: 2012-13 & 2014-15 The Acit, The Tamilnadu Newsprint & Corporate Circle -3(1), Papers Ltd., Vs. Chennai – 34. No.67, Tnpl Building, Mount Road, Chennai – 600 032. Pan: Aaact 2935J (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita Nos.:1077/Chny/2017 & 630/Chny/2019 िनधा"रण वष" /Assessment Years: 2012-13 & 2013-14 The Acit, The Tamilnadu Newsprint & Corporate Circle -3(1), Vs. Papers Ltd., Chennai – 34. No.67, Tnpl Building, Mount Road, Chennai – 600 032. Pan: Aaact 2935J (अपीलाथ"/Appellant) (""यथ"/Respondent) "नधा"रती क" ओर से/Assessee By : Shri Vikram Vijayaraghavan, Advocate राज" की ओर से /Revenue By : Shri M. Rajan, Cit & Shri P. Sajit Kumar, Jcit सुनवाई क" तार"ख/Date Of Hearing : 19.07.2022 घोषणा क" तार"ख/Date Of Pronouncement : 22.07.2022

For Appellant: Shri Vikram VijayaraghavanFor Respondent: Shri M. Rajan, CIT &
Section 10(34)Section 143(3)Section 14A

…that these CSR expenses are incurred for commercial expediency, in order to improve the image of the company and to facilitate carrying on the business. He relied on the decision of Hon’ble Karnataka High Court in the case of CIT vs. Infosys Technology Ltd., 360 ITR 714 and held that the CSR expenditure facilitates the business and hence, allowable 15 I.T.A. Nos.1048 & 1077/Chny/2017, 3499/Chny/2018 & 630/Chny/2019 expenditure under section 37 of the Act. He finally allowed the claim of assessee by observing as under:- I have carefully considered the appellant submissions and find that the CSR expenditures are…

ACIT, Chennai vs. Tamil Nadu Newsprint & Papers Ltd., Chennai

In the result, the appeals filed by the assessee in ITA

ITA 1077/CHNY/2017[2012-13]Status: DisposedITAT Chennai22 Jul 2022AY 2012-13

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos.:1048/Chny/2017 & 3499/Chny/2018 िनधा"रण वष" /Assessment Years: 2012-13 & 2014-15 The Acit, The Tamilnadu Newsprint & Corporate Circle -3(1), Papers Ltd., Vs. Chennai – 34. No.67, Tnpl Building, Mount Road, Chennai – 600 032. Pan: Aaact 2935J (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita Nos.:1077/Chny/2017 & 630/Chny/2019 िनधा"रण वष" /Assessment Years: 2012-13 & 2013-14 The Acit, The Tamilnadu Newsprint & Corporate Circle -3(1), Vs. Papers Ltd., Chennai – 34. No.67, Tnpl Building, Mount Road, Chennai – 600 032. Pan: Aaact 2935J (अपीलाथ"/Appellant) (""यथ"/Respondent) "नधा"रती क" ओर से/Assessee By : Shri Vikram Vijayaraghavan, Advocate राज" की ओर से /Revenue By : Shri M. Rajan, Cit & Shri P. Sajit Kumar, Jcit सुनवाई क" तार"ख/Date Of Hearing : 19.07.2022 घोषणा क" तार"ख/Date Of Pronouncement : 22.07.2022

For Appellant: Shri Vikram VijayaraghavanFor Respondent: Shri M. Rajan, CIT &
Section 10(34)Section 143(3)Section 14A

…that these CSR expenses are incurred for commercial expediency, in order to improve the image of the company and to facilitate carrying on the business. He relied on the decision of Hon’ble Karnataka High Court in the case of CIT vs. Infosys Technology Ltd., 360 ITR 714 and held that the CSR expenditure facilitates the business and hence, allowable 15 I.T.A. Nos.1048 & 1077/Chny/2017, 3499/Chny/2018 & 630/Chny/2019 expenditure under section 37 of the Act. He finally allowed the claim of assessee by observing as under:- I have carefully considered the appellant submissions and find that the CSR expenditures are…

Tamilnadu Newsprint and Papers Ltd., Chennai vs. ACIT, Chennai

In the result, the appeals filed by the assessee in ITA

ITA 1048/CHNY/2017[2012-13]Status: DisposedITAT Chennai22 Jul 2022AY 2012-13

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos.:1048/Chny/2017 & 3499/Chny/2018 िनधा"रण वष" /Assessment Years: 2012-13 & 2014-15 The Acit, The Tamilnadu Newsprint & Corporate Circle -3(1), Papers Ltd., Vs. Chennai – 34. No.67, Tnpl Building, Mount Road, Chennai – 600 032. Pan: Aaact 2935J (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita Nos.:1077/Chny/2017 & 630/Chny/2019 िनधा"रण वष" /Assessment Years: 2012-13 & 2013-14 The Acit, The Tamilnadu Newsprint & Corporate Circle -3(1), Vs. Papers Ltd., Chennai – 34. No.67, Tnpl Building, Mount Road, Chennai – 600 032. Pan: Aaact 2935J (अपीलाथ"/Appellant) (""यथ"/Respondent) "नधा"रती क" ओर से/Assessee By : Shri Vikram Vijayaraghavan, Advocate राज" की ओर से /Revenue By : Shri M. Rajan, Cit & Shri P. Sajit Kumar, Jcit सुनवाई क" तार"ख/Date Of Hearing : 19.07.2022 घोषणा क" तार"ख/Date Of Pronouncement : 22.07.2022

For Appellant: Shri Vikram VijayaraghavanFor Respondent: Shri M. Rajan, CIT &
Section 10(34)Section 143(3)Section 14A

…that these CSR expenses are incurred for commercial expediency, in order to improve the image of the company and to facilitate carrying on the business. He relied on the decision of Hon’ble Karnataka High Court in the case of CIT vs. Infosys Technology Ltd., 360 ITR 714 and held that the CSR expenditure facilitates the business and hence, allowable 15 I.T.A. Nos.1048 & 1077/Chny/2017, 3499/Chny/2018 & 630/Chny/2019 expenditure under section 37 of the Act. He finally allowed the claim of assessee by observing as under:- I have carefully considered the appellant submissions and find that the CSR expenditures are…

M/S. the Sandur Manganese & Iron Ores Ltd, Sandur vs. Assistant Commissioner of Income Tax, Circle-1, Bellary

In the result, both the appeals filed by the assessee stands partly allowed

ITA 1965/BANG/2018[2015-16]Status: DisposedITAT Bangalore29 Jun 2022AY 2015-16

Bench: Shri. Chandra Poojari & Smt. Beena Pillai

For Respondent: Shri S. Parthasarathi
Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI. CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos. 1964 & 1965/Bang/2018 Assessment Years : 2012-13 & 2015-16 M/s. The Sandur Manganese & Iron The Assistant Ores Ltd., Commissioner of Sandur House, Income Tax, Laxmipur, Circle – 1, Tq: Sandur. Vs. Bellary. PAN: AAACT7495D APPELLANT RESPONDENT : Shri S. Parthasarathi, Assessee by Advocate : Shri V.S. Chakrapani, CIT- Revenue by DR Date of Hearing : 01-06-2022 Date of Pronouncement : 29-06-2022 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeals are filed by…

M/S. the Sandur Manganese & Iron Ores Ltd, Sandur vs. Assistant Commissioner of Income Tax, Circle-1, Bellary

In the result, both the appeals filed by the assessee stands partly allowed

ITA 1964/BANG/2018[2012-13]Status: DisposedITAT Bangalore29 Jun 2022AY 2012-13

Bench: Shri. Chandra Poojari & Smt. Beena Pillai

For Respondent: Shri S. Parthasarathi
Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI. CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos. 1964 & 1965/Bang/2018 Assessment Years : 2012-13 & 2015-16 M/s. The Sandur Manganese & Iron The Assistant Ores Ltd., Commissioner of Sandur House, Income Tax, Laxmipur, Circle – 1, Tq: Sandur. Vs. Bellary. PAN: AAACT7495D APPELLANT RESPONDENT : Shri S. Parthasarathi, Assessee by Advocate : Shri V.S. Chakrapani, CIT- Revenue by DR Date of Hearing : 01-06-2022 Date of Pronouncement : 29-06-2022 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeals are filed by…

Shri Nitin A Shirgurkar, Belgavi vs. Pr. CIT, Hubbali

In the result, the appeal of the assessee is allowe

ITA 77/PAN/2020[2015-16]Status: DisposedITAT Panaji13 May 2022AY 2015-16

Bench: Dr. M. L. Meena & Shri Anikesh Banerjee

Section 143(3)Section 14ASection 194A(3)(iii)Section 194A(3)(iv)Section 263Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL PANAJI BENCH, PANAJI BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER & SHRI ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No. 77/PAN/2020 Assessment Year: 2015-16 Shri Nitin A. Shirgurkar Vs. Pr. Commissioner of Income Tax, Hubballi 17, Tridal 2nd Cross, Hindwadi Belagavi Karnataka - 590011 [PAN: AGVPS5635G] (Appellant) (Respondent) Appellant by Pramod Vaidhya, Advocate Respondent by Rajan Kumar, CIT, D/R Date of Hearing 28.03.2022 Date of Pronouncement 13.05.2022 ORDER Per Anikesh Banerjee, J.M.: The captioned appeal is filed against the order of the Learned Principal Commission…

M/S Bangalore Electricity Supply Company Limited, Bangalore vs. Deputy Commissioner of Income Tax Circle-1(1)(2), Bangalore

In the result, the appeals filed by the assessee are allowed for statistical purposes

ITA 253/BANG/2019[2014-15]Status: DisposedITAT Bangalore13 May 2022AY 2014-15

Bench: Shri. Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Abhishek, CAFor Respondent: Karkihalli, CIT-DR) &
Section 115JSection 158ASection 37

…educating the children studying in Government schools and also providing basic infrastructure facilities to the school. The Ld.AR has placed reliance on the decision of Hon’ble Jurisdictional High Court in case of CIT vs. Infosys Technologies Ltd. reported in 360 ITR 714. Page 7 of 12 ITA Nos. 252 & 253/Bang/2019 5.2 We have perused the submissions advanced by both sides in the light of records placed before us. 5.2.1 We note that the above expenditure incurred by assessee is towards contribution of public welfare. However, we also note that apart from placing reliance on the amendment brought in by Finance Act,…

M/S Bangalore Electricity Supply Company Limited, Bangalore vs. Deputy Commissioner of Income Tax Circle-1(1)(2), Bangalore

In the result, the appeals filed by the assessee are allowed for statistical purposes

ITA 252/BANG/2019[2013-14]Status: DisposedITAT Bangalore13 May 2022AY 2013-14

Bench: Shri. Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Abhishek, CAFor Respondent: Karkihalli, CIT-DR) &
Section 115JSection 158ASection 37

…educating the children studying in Government schools and also providing basic infrastructure facilities to the school. The Ld.AR has placed reliance on the decision of Hon’ble Jurisdictional High Court in case of CIT vs. Infosys Technologies Ltd. reported in 360 ITR 714. Page 7 of 12 ITA Nos. 252 & 253/Bang/2019 5.2 We have perused the submissions advanced by both sides in the light of records placed before us. 5.2.1 We note that the above expenditure incurred by assessee is towards contribution of public welfare. However, we also note that apart from placing reliance on the amendment brought in by Finance Act,…