CIT v. SBT

16 Taxmann.com 289High Court2011#11158 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2024.

Issues it is cited on

software technology parksection 43ainterest free advancesdisallowance of interest expenditureput to usemercantile system of accountingsection 36(1)(iii)commercial expediencydisallowance under section 14adisallowance u/s 14asection 36(1)revenue expenditure

Judgments citing CIT v. SBT

A-Kal Televerse Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle-7(1)(1), Bangalore

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

ITA 538/BANG/2024[2014-15]Status: DisposedITAT Bangalore30 Jul 2024AY 2014-15

Bench: Shri Chandra Poojari & Shri Keshav Dubey

For Appellant: Sri. Navaneeth N Kini, CAFor Respondent: Sri. Guru Kumar S, Addl. CIT-DR
Section 143(2)Section 14ASection 250Section 36(1)(ii)

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “A”, BANGALORE Before Shri Chandra Poojari, Accountant Member & Shri Keshav Dubey, Judicial Member ITA No.538/Bang/2024: Asst.Year : 2014-2015 M/s.A-Kal Televerse Pvt. Ltd. The Deputy Commissioner of 180/63 7G, Council Khata Income-tax, Circle 7(1)(1) vs. Vishveshwaraiah Industrial Bangalore. Area, Whitefield, Bangalore – 560 048. PAN: AABCT8183H. (Appellant) (Respondent) Appellant by: Sri. Navaneeth N Kini, CA Respondent by: Sri. Guru Kumar S, Addl. CIT-DR Date of Date of Hearing : 28.05.2024 Pronouncement: 30.07.2024 O R D E R Per Keshav Dubey, JM : This a…

Tanglin Developments Limited, Bangalore vs. The Deputy Commissioner of Income Tax, Central Circle-1(3), Bangalore

In the result, assessee’s appeals are allowed

ITA 146/BANG/2021[2017-18]Status: DisposedITAT Bangalore31 Jan 2022AY 2017-18

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri C Ramesh, C.AFor Respondent: Shri Jairam Raipura, CIT(DR OSD)
Section 43A

…ted that AO has relied on the following decisions and has quantified a disallowance U/s.14A of the act as under: - i) M/s.MGM Diamond Beach Resorts (P0 Ltd V. DCIT (Chennai ITAT B Bench, on 13/06/2008 in ITA No.2173/Mds/2005, AY. 2002-03). ii) CIT V. SBT in 16 Taxmann.com 289 (Ker) (2011). 64. The computation of disallowance by the Assessing Officer is as under: - A.Y.2014-15 A.Y.2013-14 Investment in companies 42,94,21,000 45,23,31,420 ========== ========== Average investment 44,08,76,210 ========== 0.5% of Average Investment 22,04,380 Disallowance U/s.14A 22,04,380 ITA No.143 - 146/Bang/2021 Page 26 of 31…

Tanglin Developments Limited, Bangalore vs. The Deputy Commissioner of Income Tax, Central Circle-1(3), Bangalore

In the result, assessee’s appeals are allowed

ITA 145/BANG/2021[2015-16]Status: DisposedITAT Bangalore31 Jan 2022AY 2015-16

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri C Ramesh, C.AFor Respondent: Shri Jairam Raipura, CIT(DR OSD)
Section 43A

…ted that AO has relied on the following decisions and has quantified a disallowance U/s.14A of the act as under: - i) M/s.MGM Diamond Beach Resorts (P0 Ltd V. DCIT (Chennai ITAT B Bench, on 13/06/2008 in ITA No.2173/Mds/2005, AY. 2002-03). ii) CIT V. SBT in 16 Taxmann.com 289 (Ker) (2011). 64. The computation of disallowance by the Assessing Officer is as under: - A.Y.2014-15 A.Y.2013-14 Investment in companies 42,94,21,000 45,23,31,420 ========== ========== Average investment 44,08,76,210 ========== 0.5% of Average Investment 22,04,380 Disallowance U/s.14A 22,04,380 ITA No.143 - 146/Bang/2021 Page 26 of 31…

Tanglin Developments Limited, Bangalore vs. The Deputy Commissioner of Income Tax, Central Circle-1(3), Bangalore

In the result, assessee’s appeals are allowed

ITA 144/BANG/2021[2014-15]Status: DisposedITAT Bangalore31 Jan 2022AY 2014-15

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri C Ramesh, C.AFor Respondent: Shri Jairam Raipura, CIT(DR OSD)
Section 43A

…ted that AO has relied on the following decisions and has quantified a disallowance U/s.14A of the act as under: - i) M/s.MGM Diamond Beach Resorts (P0 Ltd V. DCIT (Chennai ITAT B Bench, on 13/06/2008 in ITA No.2173/Mds/2005, AY. 2002-03). ii) CIT V. SBT in 16 Taxmann.com 289 (Ker) (2011). 64. The computation of disallowance by the Assessing Officer is as under: - A.Y.2014-15 A.Y.2013-14 Investment in companies 42,94,21,000 45,23,31,420 ========== ========== Average investment 44,08,76,210 ========== 0.5% of Average Investment 22,04,380 Disallowance U/s.14A 22,04,380 ITA No.143 - 146/Bang/2021 Page 26 of 31…

Tanglin Developments Limited, Bangalore vs. The Deputy Commissioner of Income Tax, Central Circle-1(3), Bangalore

In the result, assessee’s appeals are allowed

ITA 143/BANG/2021[2013-14]Status: DisposedITAT Bangalore31 Jan 2022AY 2013-14

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri C Ramesh, C.AFor Respondent: Shri Jairam Raipura, CIT(DR OSD)
Section 43A

…ted that AO has relied on the following decisions and has quantified a disallowance U/s.14A of the act as under: - i) M/s.MGM Diamond Beach Resorts (P0 Ltd V. DCIT (Chennai ITAT B Bench, on 13/06/2008 in ITA No.2173/Mds/2005, AY. 2002-03). ii) CIT V. SBT in 16 Taxmann.com 289 (Ker) (2011). 64. The computation of disallowance by the Assessing Officer is as under: - A.Y.2014-15 A.Y.2013-14 Investment in companies 42,94,21,000 45,23,31,420 ========== ========== Average investment 44,08,76,210 ========== 0.5% of Average Investment 22,04,380 Disallowance U/s.14A 22,04,380 ITA No.143 - 146/Bang/2021 Page 26 of 31…

M/S. Windsor Gardens Private Limited, Bangalore vs. The Assistant Commissioner of Income Tax, Circle- 7(1)(2), Bangalore

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

ITA 2599/BANG/2019[2013-14]Status: DisposedITAT Bangalore17 Sept 2020AY 2013-14

Bench: Shri A.K. Garodia & Shri George George Km/S.Windsor Gardens Pvt. Ltd., No.81, 36Th Cross, 6Th Main, 5Th Block, Jayanagar, Bangalore-560 041 ….Appellant. Pan Aaacw 3001E Vs. Assistant Commissioner Of Income Tax, Circle 7(1)(2), Bangalore. ……Respondent. Assessee By: Smt.Suman Lunkar, C.A. Revenue By: Dr. A. Shankar Prasad K, Addl. Cit.

For Appellant: Smt.Suman Lunkar, C.AFor Respondent: Dr. A. Shankar Prasad K, Addl. CIT
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “ A ” BENCH: BANGALORE BEFORE SHRI A.K. GARODIA, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K, JUDICIAL MEMBER M/s.Windsor Gardens Pvt. Ltd., No.81, 36th Cross, 6th Main, 5th Block, Jayanagar, Bangalore-560 041 ….Appellant. PAN AAACW 3001E Vs. Assistant Commissioner of Income Tax, Circle 7(1)(2), Bangalore. ……Respondent. Assessee By: Smt.Suman Lunkar, C.A. Revenue By: Dr. A. Shankar Prasad K, Addl. CIT. Date of Hearing : 16.09.2020. Date of Pronouncement : 17.09.2020. O R D E R PER SHRI GEORGE GEORGE K, JM : This appeal at the instance of assessee is direct…

Indokem Ltd, Mumbai vs. ITO 6(1)(3), Mumbai

In the result, the Revenue’s appeal is dismissed and that of the assessee is allowed

ITA 1419/MUM/2016[2011-12]Status: DisposedITAT Mumbai15 Jun 2018AY 2011-12

Bench: Shri Joginder Singh & Shri G Manjunathaassessment Year : 2011-12 Ito 6(3)(2), Indokem Ltd., Mumbai 410/411 Khatau House, Vs. Mogul Lane, Mahim, Mumbai 400 016

For Appellant: Shri Nitesh JoshiFor Respondent: Shri M V Rajguru
Section 143(2)Section 143(3)Section 14ASection 32(2)Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “I”, MUMBAI Before Shri Joginder Singh, Judicial Member & Shri G Manjunatha, Accountant Member Assessment Year : 2011-12 ITO 6(3)(2), Indokem Ltd., Mumbai 410/411 Khatau House, Vs. Mogul Lane, Mahim, Mumbai 400 016 PAN AAACI2959M (Appellant) (Respondent) Assessment Year : 2011-12 Indokem Ltd., ITO 6(3)(2), Mumbai 400 016 Mumbai Vs. PAN AAACI2959M (Appellant) (Respondent) For the Revenue : Shri M V Rajguru For the Assessee : Shri Nitesh Joshi Date of Hearing :07.06.2018 Date of Pronouncement : 15.06.2018 O R D E R Per G Manjunatha, Accountant Member Thes…

ITO 6(3)(2), Mumbai vs. Indokem Ltd, Mumbai

In the result, the Revenue’s appeal is dismissed and that of the assessee is allowed

ITA 1414/MUM/2016[2011-12]Status: DisposedITAT Mumbai15 Jun 2018AY 2011-12

Bench: Shri Joginder Singh & Shri G Manjunathaassessment Year : 2011-12 Ito 6(3)(2), Indokem Ltd., Mumbai 410/411 Khatau House, Vs. Mogul Lane, Mahim, Mumbai 400 016

For Appellant: Shri Nitesh JoshiFor Respondent: Shri M V Rajguru
Section 143(2)Section 143(3)Section 14ASection 32(2)Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “I”, MUMBAI Before Shri Joginder Singh, Judicial Member & Shri G Manjunatha, Accountant Member Assessment Year : 2011-12 ITO 6(3)(2), Indokem Ltd., Mumbai 410/411 Khatau House, Vs. Mogul Lane, Mahim, Mumbai 400 016 PAN AAACI2959M (Appellant) (Respondent) Assessment Year : 2011-12 Indokem Ltd., ITO 6(3)(2), Mumbai 400 016 Mumbai Vs. PAN AAACI2959M (Appellant) (Respondent) For the Revenue : Shri M V Rajguru For the Assessee : Shri Nitesh Joshi Date of Hearing :07.06.2018 Date of Pronouncement : 15.06.2018 O R D E R Per G Manjunatha, Accountant Member Thes…

DCIT, Circle - 8, Kolkata vs. M/S. Newdeal Finance & Investment Limited, Kolkata

In the result, Revenue’s appeal is allowed for statistical purpose

ITA 1558/KOL/2011[2007-08]Status: DisposedITAT Kolkata11 Mar 2016AY 2007-08

Bench: Shri Mahavir Singh & Shri Waseem Ahmedassessment Year :2007-08

Section 143(2)Section 143(3)Section 14ASection 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri Mahavir Singh, Judicial Member and Shri Waseem Ahmed, Accountant Member Assessment Year :2007-08 DCIT, Circle-8, V/s. M/s Newdeal Finance Aayakar Bhawan, & Investment Ltd., 5th Floor, P7, 37, J.L.Nehru Road, Chowringhee Square, Kolkata-700 069 Kolkata-700 069 [PAN No.AAACN 2378 P] . .. अपीलाथ" /Appellant ""यथ"/Respondent Md. Ghyas Uddin, JCIT-DR अपीलाथ" क" ओर से/By Appellant Shri K.R. Vasudevan, Advocate ""यथ" क" ओर से/By Respondent 18-02-2016 सुनवाई क" तार"ख/Date of Hearing 11-03-2016 घोषणा क" तार"ख/Date of Pronouncement आदेश /O R…

CIT v. SBT (16 Taxmann.com 289) — Cited in 9 Judgments | BharatTax