What is CIT v. Lakhani Marketing Inc. authority for?

Disallowance under Section 14A of the Income Tax Act, 1961, cannot exceed the actual tax-exempt income earned by the assessee during the relevant year. If no tax-exempt income is earned, no disallowance under Section 14A is warranted.

How many judgments cite CIT v. Lakhani Marketing Inc.?

145 judgments on BharatTax cite CIT v. Lakhani Marketing Inc. (49 Taxmann.com 257), spanning 2016 to 2025.

Which sections of the Income Tax Act does CIT v. Lakhani Marketing Inc. come up under?

It is most often cited in judgments turning on Section 14A, Section 144A, Section 1961, Section 4, Section 5, Section 2022.

CIT v. Lakhani Marketing Inc. (49 Taxmann.com 257)

M/S Sudhakar Barter Pvt. Ltd.(Now Sudhakar Barter LLP), New Delhi vs. ITO, Ward-1(3), Kolkata

In the result, the appeal of the assessee is allowed

ITA 141/KOL/2021[2015-16]Status: DisposedITAT Kolkata31 Mar 2022AY 2015-16

Bench: Shri Sanjay Garg & Shri Girish Agrawali.T.A. No.141/Kol/2021 Assessment Year: 2015-16 M/S Sudhakar Barter Pvt. Ltd (Now Sudhakar Barter Llp) …….......... .........................................……….……Appellant 2Nd Floor, C-11, Shivalik Colony, Malviya Nagar, New Delhi [Pan: Aakcs5649E] Vs. Ito, Ward-1(3), Kolkata..……….…..…...............……........……...…..…..Respondent Appearances By: None Appeared On Behalf Of The Appellant. Smt. Ranu Biswas, Addl. Cit-Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : March 31, 2022 Date Of Pronouncing The Order : March 31, 2022

Section 14ASection 250Section 250(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH KOLKATA Before Shri Sanjay Garg, Judicial Member and Shri Girish Agrawal, Accountant Member I.T.A. No.141/Kol/2021 Assessment Year: 2015-16 M/s Sudhakar Barter Pvt. Ltd (Now Sudhakar Barter LLP) …….......... .........................................……….……Appellant 2nd Floor, C-11, Shivalik Colony, Malviya Nagar, New Delhi [PAN: AAKCS5649E] vs. ITO, Ward-1(3), Kolkata..……….…..…...............……........……...…..…..Respondent Appearances by: None appeared on behalf of the appellant. Smt. Ranu Biswas, Addl. CIT-DR, appeared on behalf of the Respondent. Date of concludin…

Kalyani Steels Ltd, Pune vs. Deputy Commissioner of Income-Tax, Circle - 14, Pune

The appeal of the assesse is allowed in terms of our aforesaid observations

ITA 1403/PUN/2018[2015-16]Status: DisposedITAT Pune05 Jan 2022AY 2015-16

Bench: Shri Inturi Rama Rao() & Shri Ravish Sood () Assessment Year: 2015-16 Kalyani Steels Ltd. Dy. Commissioner Of Income-Tax, Mundhwa, Vs. Income-Tax Circle-14, Pune – 411 036 Aaykarsadan, Bodhi Tower, 548/2B, Salisbury Park, Gultekdi, Pune – 411 037. Pan No. Aaack7315D (Appellant) (Respondent)

For Appellant: Shri. Nikhil Pathak, A.RFor Respondent: Shri. M.G Jasnani, D.R

Section 115JSection 143(3)Section 14A

…Kalyani Steels Ltd. Vs. Dy. CIT, Circle-14, Pune ITA No. 1403/Pun/2018 – A.Y 2015-16 1 IN THE INCOME TAX APPELLATE TRIBUNAL PUNE, BENCH “B”, PUNE BEFORE SHRI INTURI RAMA RAO(ACCOUNTANT MEMBER) AND SHRI RAVISH SOOD (JUDICIAL MEMBER) Assessment Year: 2015-16 Kalyani Steels Ltd. Dy. Commissioner of Income-tax, Mundhwa, Vs. Income-tax Circle-14, Pune – 411 036 AaykarSadan, Bodhi Tower, 548/2B, Salisbury Park, Gultekdi, Pune – 411 037. PAN No. AAACK7315D (Appellant) (Respondent) Assessee by : Shri. Nikhil Pathak, A.R Revenue by : Shri. M.G Jasnani, D.R Date of Hearing : 04.01.2022 Date of pronouncement : 05.01.2022…

DCIT, Cir.-4(1), Kolkata vs. M/S Asharam Leasing and Finance (P) Ltd, Kolkata

In the result, the appeal of the Revenue stands dismissed

ITA 15/KOL/2021[2015-16]Status: DisposedITAT Kolkata09 Dec 2021AY 2015-16

Bench: Shri Sanjay Garg & Shri Rajesh Kumari.T.A. No.15/Kol/2021 Assessment Year: 2015-16 Dcit, Circle-4(1), Kolkata………………………………………….……Appellant Vs. M/S Asharam Leasing & Finance (P) Ltd…..……......……...…..…..Respondent Cf-361, Salt Lake City, Sector-1, Kolkata-700064. [Pan: Aacca1516G] Appearances By: None Appeared On Behalf Of The Appellant. Smt. Ranu Biswas, Addl. Cit-Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : December 09, 2021 Date Of Pronouncing The Order : December 09, 2021 Hearing Through Video Conferencing Order Per Sanjay Garg: The Present Appeal Has Been Preferred By The Revenue Against The Order Dated 03.09.2019 Of The Commissioner Of Income Tax (Appeals)-2, Kolkata [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). The Revenue In This Appeal Has Taken The Following Grounds Of Appeal: “1. For The Facts & Circumstances Of The Case, Ld. Cit(A) Has Erred In Law & In Facts In Deleting The Disallowance U/S 14A Of Rs.3,50,07,137/- Without Considering The Facts Of The Case. 2. That The Appellant Craves Leave To Add To And/Or Alter, Amend, Modify Or Rescind The Grounds Hereinabove Before Of Hearing Of This Appeal.” No One Has Put In Appearance On Behalf Of The Assessee Despite Notice. Therefore, 2. We Proceed To Adjudicate The Present Appeal After Hearing The Ld. Dr.

Section 14ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” (Virtual Court Hearing) BENCH KOLKATA Before Shri Sanjay Garg, Judicial Member and Shri Rajesh Kumar, Accountant Member I.T.A. No.15/Kol/2021 Assessment Year: 2015-16 DCIT, Circle-4(1), Kolkata………………………………………….……Appellant vs. M/s Asharam Leasing And Finance (P) Ltd…..……......……...…..…..Respondent CF-361, Salt Lake City, Sector-1, Kolkata-700064. [PAN: AACCA1516G] Appearances by: None appeared on behalf of the appellant. Smt. Ranu Biswas, Addl. CIT-DR, appeared on behalf of the Respondent. Date of concluding the hearing : December 09, 2021 Date of pronouncing the order :…

M/S Kanade Aqua Farms Pvt Ltd, Mumbai vs. ITO 6 (3)(3), Mumbai

Accordingly, the Ground of appeal No. 1 is dismissed

ITA 151/MUM/2020[2014-15]Status: DisposedITAT Mumbai20 Sept 2021AY 2014-15

Bench: Shri Shamim Yahya () & Shri Ravish Sood () M/S Kanade Aqua Farms Income Tax Officer- Pvt. Ltd., 3/21, Poddar Vs. 6(3)(3), Building No. 2, Dr. Room No. 524, 5Th Floor, Maisheri Road, Near Aaykar Bhavan, Sandhurst Road Railway M.K. Marg, Station, Mumbai– 400009 Mumbai - 400020 Pan No. Aaack0421C (Assessee) (Revenue) Assessee By : Ms.Vinita Shah, A.R Revenue By : Shri Neeraj Kumar, D.R Date Of Hearing : 08/09/2021 Date Of Pronouncement : 20/09/2021 Order Per Ravish Sood, J.M: The Present Appeal Filed By The Assessee Is Directed Against The Order Passed By The Commissioner Of Income Tax (Appeals)-12, Mumbai (For Short „Cit(A)‟), Dated 03.10.2019, Which In Turn Arises From The Order Passed By The A.O. U/S 143(3) Of The Income Tax Act, 1961 (For Short „Act‟) Dated 13.11.2016 . 2. The Assessee Has Assailed The Impugned Order On The Following Grounds Of Appeal Before Us: 1. “On The Facts & Circumstances Of The Case As Well As In Law, The Learned Cit(A) Has Erred In Confirming The Action Of Learned Assessing Officer In Disallowing The Clearing Expenses Of Rs.

For Appellant: Ms.Vinita Shah, A.RFor Respondent: Shri Neeraj Kumar, D.R

Section 143(2)Section 143(3)Section 14ASection 194CSection 40

…ITA No. 151/Mum/2020 A.Y. 2014-15 1 M/s Kanade Aqua Farms Pvt. Ltd. Vs. ITO 6(3)(3) IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H” MUMBAI BEFORE SHRI SHAMIM YAHYA (ACCOUNTANT MEMBER) AND SHRI RAVISH SOOD (JUDICIAL MEMBER) M/s Kanade Aqua Farms Income Tax Officer- Pvt. Ltd., 3/21, Poddar Vs. 6(3)(3), Building No. 2, Dr. Room No. 524, 5th Floor, Maisheri Road, Near Aaykar Bhavan, Sandhurst Road Railway M.K. Marg, Station, Mumbai– 400009 Mumbai - 400020 PAN No. AAACK0421C (Assessee) (Revenue) Assessee by : Ms.Vinita Shah, A.R Revenue by : Shri Neeraj Kumar, D.R Date of Hearing : 08/09/2021 Date of prono…

International Cargo Terminals and Infrastructure Pvt Ltd, Mumbai vs. Dy CIT CC 6(4), Mumbai

Accordingly, in terms of our aforesaid observations, the appeal filed by the revenue is dismissed

ITA 6974/MUM/2019[2016-17]Status: DisposedITAT Mumbai07 Sept 2021AY 2016-17

Bench: Shri S.Rifaur Rahman () & Shri Ravish Sood () The Dcit, Central Circle-6(4), M/S International Cargo Room No. 1925, 19Th Floor, Air Vs. Terminals & Infrastructure India Building, Nariman Point, Private Limited, Unit No.801, Mumbai – 400 021 Godrej Coliseum, C-Wing, Off Somaiya Hospital Road, Sion (East), Mumbai 400 022 Pan No. Aaacu5182C (Revenue) (Assessee) M/S International Cargo The Dcit, Central Circle-6(4), Terminals & Infrastructure Vs. Room No. 1925, 19Th Floor, Air Private Limited, Unit No.801, India Building, Nariman Point, Godrej Coliseum, C-Wing, Mumbai – 400 021 Off Somaiya Hospital Road, Sion (East),Mumbai 400 022

For Appellant: Shri Y.P. Trivedi, A.RFor Respondent: Ms. Shreekala Pardeshi, D.R

Section 143(3)Section 14A

…ITA Nos. 6892 & 6974/Mum/2019 A.Y. 2016-17 1 The DCIT, Central Circle-6(4) Vs. M/s International Cargo Terminals & Infrastructure P. Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C” MUMBAI BEFORE SHRI S.RIFAUR RAHMAN (ACCOUNTANT MEMBER) AND SHRI RAVISH SOOD (JUDICIAL MEMBER) The DCIT, Central Circle-6(4), M/s International Cargo Room No. 1925, 19th Floor, Air Vs. Terminals & Infrastructure India Building, Nariman Point, Private Limited, Unit No.801, Mumbai – 400 021 Godrej Coliseum, C-Wing, Off Somaiya Hospital Road, Sion (East), Mumbai 400 022 PAN No. AAACU5182C (Revenue) (Assessee) M/s Internatio…

Dy CIT CC 6 (4), Mumbai vs. M/S International Cargo Terminals & Infrastructure Pvt Ltd., Mumbai

Accordingly, in terms of our aforesaid observations, the appeal filed by the revenue is dismissed

ITA 6892/MUM/2019[2016-17]Status: DisposedITAT Mumbai07 Sept 2021AY 2016-17

Bench: Shri S.Rifaur Rahman () & Shri Ravish Sood () The Dcit, Central Circle-6(4), M/S International Cargo Room No. 1925, 19Th Floor, Air Vs. Terminals & Infrastructure India Building, Nariman Point, Private Limited, Unit No.801, Mumbai – 400 021 Godrej Coliseum, C-Wing, Off Somaiya Hospital Road, Sion (East), Mumbai 400 022 Pan No. Aaacu5182C (Revenue) (Assessee) M/S International Cargo The Dcit, Central Circle-6(4), Terminals & Infrastructure Vs. Room No. 1925, 19Th Floor, Air Private Limited, Unit No.801, India Building, Nariman Point, Godrej Coliseum, C-Wing, Mumbai – 400 021 Off Somaiya Hospital Road, Sion (East),Mumbai 400 022

For Appellant: Shri Y.P. Trivedi, A.RFor Respondent: Ms. Shreekala Pardeshi, D.R

Section 143(3)Section 14A

…ITA Nos. 6892 & 6974/Mum/2019 A.Y. 2016-17 1 The DCIT, Central Circle-6(4) Vs. M/s International Cargo Terminals & Infrastructure P. Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C” MUMBAI BEFORE SHRI S.RIFAUR RAHMAN (ACCOUNTANT MEMBER) AND SHRI RAVISH SOOD (JUDICIAL MEMBER) The DCIT, Central Circle-6(4), M/s International Cargo Room No. 1925, 19th Floor, Air Vs. Terminals & Infrastructure India Building, Nariman Point, Private Limited, Unit No.801, Mumbai – 400 021 Godrej Coliseum, C-Wing, Off Somaiya Hospital Road, Sion (East), Mumbai 400 022 PAN No. AAACU5182C (Revenue) (Assessee) M/s Internatio…

Carroro India Private Ltd., Pune vs. Deputy Commissioner of Income-Tax

In the result, appeal of the Revenue in ITA No

ITA 835/PUN/2016[2011-12]Status: DisposedITAT Pune02 Sept 2021AY 2011-12

Bench: Shri Inturi Rama Rao & Shri Partha Sarathi Chaudhury

For Appellant: Shri M.P Lohia &For Respondent: Shri Subhakant Sahu

Section 144C(5)Section 37

…आयकर अपीलीय अधधकरण “सी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, PUNE (Through Virtual Court) BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER आयकर अपील सं. / ITA No. 823/PUN/2016 धनधाारण वषा / Assessment Year : 2011-12 The Deputy Commissioner of Income Tax, Circile-1(1), Pune. .......अपीलाथी / Appellant बनाम / V/s. Carraro India Private Limited B-2/2, MIDC, Ranjangaon, District-Pune-412 210 PAN : AAACC5292M ……प्रत्यथी / Respondent आयकर अपील सं. / ITA No. 835/PUN/2016 धनधाारण वषा / Assessment Year : 2011-12 Carraro India Private Limit…

Deputy Commissioner of Income-Tax vs. Carraro India Pvt. Ltd., Pune

In the result, appeal of the Revenue in ITA No

ITA 823/PUN/2016[2011-12]Status: DisposedITAT Pune02 Sept 2021AY 2011-12

Bench: Shri Inturi Rama Rao & Shri Partha Sarathi Chaudhury

For Appellant: Shri M.P Lohia &For Respondent: Shri Subhakant Sahu

Section 144C(5)Section 37

…आयकर अपीलीय अधधकरण “सी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, PUNE (Through Virtual Court) BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER आयकर अपील सं. / ITA No. 823/PUN/2016 धनधाारण वषा / Assessment Year : 2011-12 The Deputy Commissioner of Income Tax, Circile-1(1), Pune. .......अपीलाथी / Appellant बनाम / V/s. Carraro India Private Limited B-2/2, MIDC, Ranjangaon, District-Pune-412 210 PAN : AAACC5292M ……प्रत्यथी / Respondent आयकर अपील सं. / ITA No. 835/PUN/2016 धनधाारण वषा / Assessment Year : 2011-12 Carraro India Private Limit…

ACIT, C-4(1), Chandigarh vs. M/S Winsome Textile Industries Ltd., Chandigarh

In the result, the appeal of the Revenue is dismissed

ITA 373/CHANDI/2018[2014-15]Status: DisposedITAT Chandigarh27 Aug 2021AY 2014-15

Bench: Shri N.K. Saini & Shri R.L Negi

For Appellant: Shri Tej Mohan Singh, AdvocateFor Respondent: Sh. Ashok Khanna Addl. CIT

Section 14Section 143(3)Section 195Section 36Section 36(1)Section 40Section 43

…IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, “B”, CHANDIGARH BEFORE SHRI N.K. SAINI, VICE PRESIDENT & SHRI R.L NEGI, JUDICIAL MEMBER आयकरअपीलसं./ITA No. 373/CHD/2018 "नधा"रणवष" / Assessment Year : 2014-15 The ACIT, M/s Winsome Textiles Industries Ltd., बनाम Circle 4(1), SCO 191-192, Chandigarh Sector: 34A Chandigarh "थायीलेखासं./PAN NO: AAACW1910G अपीलाथ"/Appellant ""यथ"/Respondent Hearing through video Conferencing "नधा"रतीक ओरसे/Assessee by : Shri Tej Mohan Singh, Advocate राज"वक ओरसे/ Revenue by : Sh. Ashok Khanna Addl. CIT सुनवाईक तार%ख/Date of Hearing : 24.08.2021 उदघोषणाक तार%ख/Date of Pronounc…

ACIT-Circle-2(1), Chandigarh vs. M/S Fastway Transmissions Pvt.Ltd., Chandigarh

In the result, appeals filed by the Revenue and Cross objections filed by

ITA 316/CHANDI/2020[2017-18]Status: DisposedITAT Chandigarh25 Mar 2021AY 2017-18

Bench: Shri N.K. Saini & Shri R.L Negiआयकर अपील सं./Ita Nos. 315 & 316/Chd/2020 िनधा"रण वष" / Assessment Years : 2016-17 & 2017-18 The Acit, M/S Fastway Transmissions Pvt. Ltd., बनाम Circle-2(1), Plot No.17, Industrial Area-1, Chandigarh Chandigarh

For Appellant: Shri Ashwani Kumar, CA &For Respondent: Smt. C.Chandrakanta, CIT

Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, “B” CHANDIGARH BEFORE SHRI N.K. SAINI, VICE PRESIDENT & SHRI R.L NEGI, JUDICIAL MEMBER आयकर अपील सं./ITA Nos. 315 & 316/Chd/2020 िनधा"रण वष" / Assessment Years : 2016-17 & 2017-18 The ACIT, M/s Fastway Transmissions Pvt. Ltd., बनाम Circle-2(1), Plot No.17, Industrial Area-1, Chandigarh Chandigarh "थायीलेखासं./PAN NO: AABCF1854B अपीलाथ"/Appellant ""यथ"/Respondent C.O. Nos 1 & 2/Chd/2021 आयकर अपील सं./ITA Nos. 315 & 316/Chd/2020 िनधा"रण वष" / Assessment Years : 2016-17 & 2017-18 M/s Fastway Transmissions The ACIT, बनाम Pvt. Ltd., Circle-2(1), Plot No.17, In…

ACIT, Circle-2(1), Chandigarh vs. M/S Fastway Transmissions Pvt.Ltd., Chandigarh

In the result, appeals filed by the Revenue and Cross objections filed by

ITA 315/CHANDI/2020[2016-17]Status: DisposedITAT Chandigarh25 Mar 2021AY 2016-17

Bench: Shri N.K. Saini & Shri R.L Negiआयकर अपील सं./Ita Nos. 315 & 316/Chd/2020 िनधा"रण वष" / Assessment Years : 2016-17 & 2017-18 The Acit, M/S Fastway Transmissions Pvt. Ltd., बनाम Circle-2(1), Plot No.17, Industrial Area-1, Chandigarh Chandigarh

For Appellant: Shri Ashwani Kumar, CA &For Respondent: Smt. C.Chandrakanta, CIT

Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, “B” CHANDIGARH BEFORE SHRI N.K. SAINI, VICE PRESIDENT & SHRI R.L NEGI, JUDICIAL MEMBER आयकर अपील सं./ITA Nos. 315 & 316/Chd/2020 िनधा"रण वष" / Assessment Years : 2016-17 & 2017-18 The ACIT, M/s Fastway Transmissions Pvt. Ltd., बनाम Circle-2(1), Plot No.17, Industrial Area-1, Chandigarh Chandigarh "थायीलेखासं./PAN NO: AABCF1854B अपीलाथ"/Appellant ""यथ"/Respondent C.O. Nos 1 & 2/Chd/2021 आयकर अपील सं./ITA Nos. 315 & 316/Chd/2020 िनधा"रण वष" / Assessment Years : 2016-17 & 2017-18 M/s Fastway Transmissions The ACIT, बनाम Pvt. Ltd., Circle-2(1), Plot No.17, In…