CIT v. Shriram Ownership Trust

122 Taxmann.com 155High Court2020#8716 most cited

What is CIT v. Shriram Ownership Trust authority for?

Disallowance of expenditure under Section 14A read with Rule 8D cannot be added to the book profit computed under Section 115JB of the Income Tax Act, 1961.

12

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2021 to 2024.

Also referred to as

CIT v. Shriram Ownership Trust · Section 14A · Rule 8D · Section 115JB · book profit · disallowance of expenditure · MAT · income tax act

Sections most often in play

Section 1961Section 131Section 132Section 139(1)Section 142(1)Section 143(2)Section 143(3)Section 153A

Issues it is cited on

self occupied propertysection 80lsection 23(2)section 2(31)section 23(1)interest on interestannual letting valueannual valuesection 22section 40a(3)share application moneyaddition u/s 68

Judgments citing CIT v. Shriram Ownership Trust

The Kumar Family Trust, Delhi vs. ACIT, Central Circle-4, Delhi

In the result, appeal for AYs 2013-14 & 2014-15 are unabated and assessments are set aside due to no incriminating material found during the search and the appeals for the said assessment years are...

ITA 2776/DEL/2022[2019-20]Status: DisposedITAT Delhi20 Nov 2024AY 2019-20

Bench: Shri S. Rifaur Rahman & Shri Sudhir Kumar, Judicialmember

For Appellant: Shri Akkal Dudhwewala, CAFor Respondent: Ms. Sapna Bhatia, CIT DR
Section 132Section 139Section 143(2)Section 153ASection 22Section 23(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘H’, NEW DELHI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI SUDHIR KUMAR, JUDICIALMEMBER ITA Nos.2770 to 2776/DEL/2022 (Assessment Years : 2013-14 to 2019-20) The Kumar Family Trust, vs. ACIT, Central Circle 4, F – 14/15, Pushpanjali Farms, New Delhi. Dwarka Road, Bijwasan, New Delhi – 110 061. (PAN: AAATT6581H) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Akkal Dudhwewala, CA REVENUE BY : Ms. Sapna Bhatia, CIT DR Date of Hearing : 11.09.2024 Date of Order : 20.11.2024 O R D E R PER S. RIFAUR RAHMAN, AM : 1. The assessee has filed seven appeals against t…

The Kumar Family Trust, Delhi vs. ACIT, Central Circle-4, Delhi

In the result, appeal for AYs 2013-14 & 2014-15 are unabated and assessments are set aside due to no incriminating material found during the search and the appeals for the said assessment years are...

ITA 2775/DEL/2022[2018-19]Status: DisposedITAT Delhi20 Nov 2024AY 2018-19

Bench: Shri S. Rifaur Rahman & Shri Sudhir Kumar, Judicialmember

For Appellant: Shri Akkal Dudhwewala, CAFor Respondent: Ms. Sapna Bhatia, CIT DR
Section 132Section 139Section 143(2)Section 153ASection 22Section 23(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘H’, NEW DELHI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI SUDHIR KUMAR, JUDICIALMEMBER ITA Nos.2770 to 2776/DEL/2022 (Assessment Years : 2013-14 to 2019-20) The Kumar Family Trust, vs. ACIT, Central Circle 4, F – 14/15, Pushpanjali Farms, New Delhi. Dwarka Road, Bijwasan, New Delhi – 110 061. (PAN: AAATT6581H) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Akkal Dudhwewala, CA REVENUE BY : Ms. Sapna Bhatia, CIT DR Date of Hearing : 11.09.2024 Date of Order : 20.11.2024 O R D E R PER S. RIFAUR RAHMAN, AM : 1. The assessee has filed seven appeals against t…

The Kumar Family Trust, Delhi vs. ACIT, Central Circle-4, New Delhi

In the result, appeal for AYs 2013-14 & 2014-15 are unabated and assessments are set aside due to no incriminating material found during the search and the appeals for the said assessment years are...

ITA 2774/DEL/2022[2017-18]Status: DisposedITAT Delhi20 Nov 2024AY 2017-18

Bench: Shri S. Rifaur Rahman & Shri Sudhir Kumar, Judicialmember

For Appellant: Shri Akkal Dudhwewala, CAFor Respondent: Ms. Sapna Bhatia, CIT DR
Section 132Section 139Section 143(2)Section 153ASection 22Section 23(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘H’, NEW DELHI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI SUDHIR KUMAR, JUDICIALMEMBER ITA Nos.2770 to 2776/DEL/2022 (Assessment Years : 2013-14 to 2019-20) The Kumar Family Trust, vs. ACIT, Central Circle 4, F – 14/15, Pushpanjali Farms, New Delhi. Dwarka Road, Bijwasan, New Delhi – 110 061. (PAN: AAATT6581H) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Akkal Dudhwewala, CA REVENUE BY : Ms. Sapna Bhatia, CIT DR Date of Hearing : 11.09.2024 Date of Order : 20.11.2024 O R D E R PER S. RIFAUR RAHMAN, AM : 1. The assessee has filed seven appeals against t…

The Kumar Family Trust, Delhi vs. ACIT, Central Circle-4, Delhi

In the result, appeal for AYs 2013-14 & 2014-15 are unabated and assessments are set aside due to no incriminating material found during the search and the appeals for the said assessment years are...

ITA 2773/DEL/2022[2016-17]Status: DisposedITAT Delhi20 Nov 2024AY 2016-17

Bench: Shri S. Rifaur Rahman & Shri Sudhir Kumar, Judicialmember

For Appellant: Shri Akkal Dudhwewala, CAFor Respondent: Ms. Sapna Bhatia, CIT DR
Section 132Section 139Section 143(2)Section 153ASection 22Section 23(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘H’, NEW DELHI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI SUDHIR KUMAR, JUDICIALMEMBER ITA Nos.2770 to 2776/DEL/2022 (Assessment Years : 2013-14 to 2019-20) The Kumar Family Trust, vs. ACIT, Central Circle 4, F – 14/15, Pushpanjali Farms, New Delhi. Dwarka Road, Bijwasan, New Delhi – 110 061. (PAN: AAATT6581H) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Akkal Dudhwewala, CA REVENUE BY : Ms. Sapna Bhatia, CIT DR Date of Hearing : 11.09.2024 Date of Order : 20.11.2024 O R D E R PER S. RIFAUR RAHMAN, AM : 1. The assessee has filed seven appeals against t…

The Kumar Family Trust, Delhi vs. ACIT, Central Circle-4, New Delhi

In the result, appeal for AYs 2013-14 & 2014-15 are unabated and assessments are set aside due to no incriminating material found during the search and the appeals for the said assessment years are...

ITA 2772/DEL/2022[2015-16]Status: DisposedITAT Delhi20 Nov 2024AY 2015-16

Bench: Shri S. Rifaur Rahman & Shri Sudhir Kumar, Judicialmember

For Appellant: Shri Akkal Dudhwewala, CAFor Respondent: Ms. Sapna Bhatia, CIT DR
Section 132Section 139Section 143(2)Section 153ASection 22Section 23(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘H’, NEW DELHI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI SUDHIR KUMAR, JUDICIALMEMBER ITA Nos.2770 to 2776/DEL/2022 (Assessment Years : 2013-14 to 2019-20) The Kumar Family Trust, vs. ACIT, Central Circle 4, F – 14/15, Pushpanjali Farms, New Delhi. Dwarka Road, Bijwasan, New Delhi – 110 061. (PAN: AAATT6581H) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Akkal Dudhwewala, CA REVENUE BY : Ms. Sapna Bhatia, CIT DR Date of Hearing : 11.09.2024 Date of Order : 20.11.2024 O R D E R PER S. RIFAUR RAHMAN, AM : 1. The assessee has filed seven appeals against t…

The Kumar Family Trust, Delhi vs. ACIT, Center Circle-4, Delhi

In the result, appeal for AYs 2013-14 & 2014-15 are unabated and assessments are set aside due to no incriminating material found during the search and the appeals for the said assessment years are...

ITA 2771/DEL/2022[2014-15]Status: DisposedITAT Delhi20 Nov 2024AY 2014-15

Bench: Shri S. Rifaur Rahman & Shri Sudhir Kumar, Judicialmember

For Appellant: Shri Akkal Dudhwewala, CAFor Respondent: Ms. Sapna Bhatia, CIT DR
Section 132Section 139Section 143(2)Section 153ASection 22Section 23(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘H’, NEW DELHI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI SUDHIR KUMAR, JUDICIALMEMBER ITA Nos.2770 to 2776/DEL/2022 (Assessment Years : 2013-14 to 2019-20) The Kumar Family Trust, vs. ACIT, Central Circle 4, F – 14/15, Pushpanjali Farms, New Delhi. Dwarka Road, Bijwasan, New Delhi – 110 061. (PAN: AAATT6581H) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Akkal Dudhwewala, CA REVENUE BY : Ms. Sapna Bhatia, CIT DR Date of Hearing : 11.09.2024 Date of Order : 20.11.2024 O R D E R PER S. RIFAUR RAHMAN, AM : 1. The assessee has filed seven appeals against t…

The Kumar Family Trust, Delhi vs. ACIT, Central Circle-4, New Delhi

In the result, appeal for AYs 2013-14 & 2014-15 are unabated and assessments are set aside due to no incriminating material found during the search and the appeals for the said assessment years are...

ITA 2770/DEL/2022[2013-14]Status: DisposedITAT Delhi20 Nov 2024AY 2013-14

Bench: Shri S. Rifaur Rahman & Shri Sudhir Kumar, Judicialmember

For Appellant: Shri Akkal Dudhwewala, CAFor Respondent: Ms. Sapna Bhatia, CIT DR
Section 132Section 139Section 143(2)Section 153ASection 22Section 23(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘H’, NEW DELHI BEFORE SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI SUDHIR KUMAR, JUDICIALMEMBER ITA Nos.2770 to 2776/DEL/2022 (Assessment Years : 2013-14 to 2019-20) The Kumar Family Trust, vs. ACIT, Central Circle 4, F – 14/15, Pushpanjali Farms, New Delhi. Dwarka Road, Bijwasan, New Delhi – 110 061. (PAN: AAATT6581H) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Akkal Dudhwewala, CA REVENUE BY : Ms. Sapna Bhatia, CIT DR Date of Hearing : 11.09.2024 Date of Order : 20.11.2024 O R D E R PER S. RIFAUR RAHMAN, AM : 1. The assessee has filed seven appeals against t…

Mamania Family Trust, Mumbai vs. Asst CIT Cen Cir 41, Mumbai

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

ITA 308/MUM/2014[2006-07]Status: DisposedITAT Mumbai21 Mar 2022AY 2006-07

Bench: Shri A. M. Alankamony, Am & Ms. Kavitha Rajagopal, Jm आयकरअपीलसं./ I.T.A. No. 308/Mum/2014 (निर्धारणवर्ा / Assessment Year: 2006-07)

For Appellant: None byFor Respondent: Shri C. T. Mathews, Ld. DR by
Section 115WSection 139(1)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI A. M. ALANKAMONY, AM & Ms. KAVITHA RAJAGOPAL, JM आयकरअपीलसं./ I.T.A. No. 308/Mum/2014 (निर्धारणवर्ा / Assessment Year: 2006-07) Mamania Family Trust, ACIT, Cen. Cir -41, 6th floor, R. No. 656, B-Wing, 13th Floor, Aayakar Bhavan, M. K. बिधम/ Peninsula Business Park, Road, Mumbai-400 020 Senapati Bapat Marg, Vs. Lower Parel (W) Mumbai-400 013 स्थायीलेखासं./जीआइआरसं./ PAN No. AAAAM-1339-D (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant : None by प्रत्यथीकीओरसे/Respondent : Shri C. T. Mathews, Ld. DR by सुनवाईकीतारीख/ : 14.03.2…

DCIT Corporate Circle 2(1), Chennai vs. Express News Papers Pvt. Ltd., Chennai

ITA 710/CHNY/2018[2013-14]Status: DisposedITAT Chennai23 Jul 2021AY 2013-14

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./I.T.A No.710/Chny/2018 Assessment Year: 2013 - 2014

For Appellant: Mr. G. Baskar, AdvocateFor Respondent: Mr. G. Johnson, Addl. CIT
Section 14ASection 14A(1)

…ration and directed the Assessing Officer to decide the issue afresh in accordance with law. 8. He also relied upon the decision of the Hon’ble Jurisdictional High Court in the case of Commissioner of Income Tax Vs. Shriram Ownership Trust [2020] reported in 122 Taxmann.com 155 (Madras) and submitted that the Hon’ble Jurisdictional High Court has approved the decision in the case of ACIT Vs. Vireet Investment Private Limited (supra) and submitted that the issue may be remitted back to the Assessing Officer to examine whether the investments made by the Assessee yields exempt income or not and that the investment…

Jayant Packaging Pvt. Ltd., Chennai vs. DCIT Corporate Ward 2(2), Chennai

In the result, the appeal filed by the assessee for assessment year 2012-13 in ITA No

ITA 731/CHNY/2018[2012-13]Status: DisposedITAT Chennai21 Apr 2021AY 2012-13

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita Nos.: 730, 731 & 732/Chny/2018 िनधा"रण वष" / Assessment Years: 2010-11, 2012-13 & 2012-13

For Appellant: Shri I. Dinesh, AdvocateFor Respondent: Shri Suresh Periasamy, JCIT
Section 115JSection 14A

…आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी वी दुगा" राव,"या"यक सद"य एवं "ी जी. मंजुनाथ, लेखा सद"य के सम" BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.: 730, 731 & 732/CHNY/2018 िनधा"रण वष" / Assessment Years: 2010-11, 2012-13 & 2012-13 M/s. Jayant Packaging Pvt. The DCIT, Ltd., v. Corporate Ward 2(2), A-12 & 13, Thiru Vi Ka Industrial Chennai. Estate, Guindy, Chennai – 600 032. PAN: AAACJ 1799A (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Shri I. Dinesh, Advocate ""यथ" क…

Jayant Packaging Pvt. Ltd., Chennai vs. DCIT Corporate Ward 2(2), Chennai

In the result, the appeal filed by the assessee for assessment year 2012-13 in ITA No

ITA 730/CHNY/2018[2010-11]Status: DisposedITAT Chennai21 Apr 2021AY 2010-11

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita Nos.: 730, 731 & 732/Chny/2018 िनधा"रण वष" / Assessment Years: 2010-11, 2012-13 & 2012-13

For Appellant: Shri I. Dinesh, AdvocateFor Respondent: Shri Suresh Periasamy, JCIT
Section 115JSection 14A

…आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी वी दुगा" राव,"या"यक सद"य एवं "ी जी. मंजुनाथ, लेखा सद"य के सम" BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.: 730, 731 & 732/CHNY/2018 िनधा"रण वष" / Assessment Years: 2010-11, 2012-13 & 2012-13 M/s. Jayant Packaging Pvt. The DCIT, Ltd., v. Corporate Ward 2(2), A-12 & 13, Thiru Vi Ka Industrial Chennai. Estate, Guindy, Chennai – 600 032. PAN: AAACJ 1799A (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Shri I. Dinesh, Advocate ""यथ" क…

Jayant Packaging Pvt. Ltd., Chennai vs. DCIT Corporate Ward 2(2), Chennai

In the result, the appeal filed by the assessee for assessment year 2012-13 in ITA No

ITA 732/CHNY/2018[2012-13]Status: DisposedITAT Chennai21 Apr 2021AY 2012-13

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita Nos.: 730, 731 & 732/Chny/2018 िनधा"रण वष" / Assessment Years: 2010-11, 2012-13 & 2012-13

For Appellant: Shri I. Dinesh, AdvocateFor Respondent: Shri Suresh Periasamy, JCIT
Section 115JSection 14A

…आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी वी दुगा" राव,"या"यक सद"य एवं "ी जी. मंजुनाथ, लेखा सद"य के सम" BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.: 730, 731 & 732/CHNY/2018 िनधा"रण वष" / Assessment Years: 2010-11, 2012-13 & 2012-13 M/s. Jayant Packaging Pvt. The DCIT, Ltd., v. Corporate Ward 2(2), A-12 & 13, Thiru Vi Ka Industrial Chennai. Estate, Guindy, Chennai – 600 032. PAN: AAACJ 1799A (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Shri I. Dinesh, Advocate ""यथ" क…

CIT v. Shriram Ownership Trust (122 Taxmann.com 155) — Cited in 12 Judgments | BharatTax