CIT v. Taikisha Engineering India Ltd.

370 ITR 338High Court2015#341 most cited

What is CIT v. Taikisha Engineering India Ltd. authority for?

The disallowance under Section 14A of the Income-tax Act, read with Rule 8D, cannot exceed the actual exempt income earned by the assessee in the relevant previous year. If no exempt income is earned, no disallowance under Section 14A can be made.

248

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2026.

Also referred to as

CIT v. Taikisha Engineering India Ltd. · Section 14A · Rule 8D · disallowance for exempt income · expenditure relating to exempt income · disallowance limit · exempt income not earned · disallowance cannot exceed exempt income · dividend income · Delhi High Court

Also reported as

229 Taxmann 14354 Taxmann.com 109

Sections most often in play

Section 14ASection 143(3)Section 115JBSection 40(a)(ia)Section 8DSection 10ASection 10AASection 147

Issues it is cited on

section 14a(2)section 10(34)disallowance u/s 14adisallowance under section 14asection 14aprofits and gains of business or professionsection 115jsection 40(a)(ia)section 115jbsection 40(a)section 194section 37

Judgments citing CIT v. Taikisha Engineering India Ltd.

DCIT, NEW DELHI vs. M/S SAHARA INDIA MASS COMMUNICATION LTD., MUMBAI

In the result, appeals filed by the Revenue are partly allowed

ITA 2480/DEL/2011[2007-08]Status: DisposedITAT Delhi15 Apr 2026AY 2007-08

Bench: Shri S. Rifaur Rahman & Shri Vimal Kumar

For Appellant: Shri Rohit Jain, AdvocateFor Respondent: Ms. Monika Singh, CIT DR
Section 14ASection 40

…U.K. Paints (India) (P.) Ltd.: 392 ITR 552 (Del.)  CIT v. Abhishek Industries Ltd.: 380 ITR 652 (P&H)  CIT vs. I.P. Support Services India (P) Ltd: 378 ITR 240 (Del)  Joint Investments (P.) Ltd. v. CIT: 372 ITR 694 (Del)  CIT v. Taikisha Engg. India Ltd.: 370 ITR 338 (Del.)  DCIT vs. Jindal Photo Limited: ITA Nos. 814/Del./2011 (Del)  PTC India Ltd. v. DCIT: ITA Nos. 580 and 581 (Del) 2009 (Del)  Auchtel Products Ltd vs. ACIT: 52 SOT 39 (Mum) (URO)  Kodak India (P.) Ltd. v. Addl. CIT: ITA No. 7349/Mum./2012 (Mum) The legal position that emerges from the aforesaid decisions is that for making disallowance…

DCIT, NEW DELHI vs. M/S SAHARA INDIA MASS COMMUNICATION LTD., MUMBAI

In the result, appeals filed by the Revenue are partly allowed

ITA 2479/DEL/2011[2006-07]Status: DisposedITAT Delhi15 Apr 2026AY 2006-07

Bench: Shri S. Rifaur Rahman & Shri Vimal Kumar

For Appellant: Shri Rohit Jain, AdvocateFor Respondent: Ms. Monika Singh, CIT DR
Section 14ASection 40

…U.K. Paints (India) (P.) Ltd.: 392 ITR 552 (Del.)  CIT v. Abhishek Industries Ltd.: 380 ITR 652 (P&H)  CIT vs. I.P. Support Services India (P) Ltd: 378 ITR 240 (Del)  Joint Investments (P.) Ltd. v. CIT: 372 ITR 694 (Del)  CIT v. Taikisha Engg. India Ltd.: 370 ITR 338 (Del.)  DCIT vs. Jindal Photo Limited: ITA Nos. 814/Del./2011 (Del)  PTC India Ltd. v. DCIT: ITA Nos. 580 and 581 (Del) 2009 (Del)  Auchtel Products Ltd vs. ACIT: 52 SOT 39 (Mum) (URO)  Kodak India (P.) Ltd. v. Addl. CIT: ITA No. 7349/Mum./2012 (Mum) The legal position that emerges from the aforesaid decisions is that for making disallowance…

DCIT, NEW DELHI vs. M/S SAHARA INDIA MASS COMMUNICATION LTD., MUMBAI

In the result, appeals filed by the Revenue are partly allowed

ITA 2478/DEL/2011[2005-06]Status: DisposedITAT Delhi15 Apr 2026AY 2005-06

Bench: Shri S. Rifaur Rahman & Shri Vimal Kumar

For Appellant: Shri Rohit Jain, AdvocateFor Respondent: Ms. Monika Singh, CIT DR
Section 14ASection 40

…U.K. Paints (India) (P.) Ltd.: 392 ITR 552 (Del.)  CIT v. Abhishek Industries Ltd.: 380 ITR 652 (P&H)  CIT vs. I.P. Support Services India (P) Ltd: 378 ITR 240 (Del)  Joint Investments (P.) Ltd. v. CIT: 372 ITR 694 (Del)  CIT v. Taikisha Engg. India Ltd.: 370 ITR 338 (Del.)  DCIT vs. Jindal Photo Limited: ITA Nos. 814/Del./2011 (Del)  PTC India Ltd. v. DCIT: ITA Nos. 580 and 581 (Del) 2009 (Del)  Auchtel Products Ltd vs. ACIT: 52 SOT 39 (Mum) (URO)  Kodak India (P.) Ltd. v. Addl. CIT: ITA No. 7349/Mum./2012 (Mum) The legal position that emerges from the aforesaid decisions is that for making disallowance…

DEPUTY COMMISSIONER OF INCOME TAX , CHENNAI vs. M/S. CHEMPLAST SANMAR LIMITED, CHENNAI

In the result, the appeal filed by the Revenue is partly-allowed for statistical purposes

ITA 2627/CHNY/2025[2017-18]Status: DisposedITAT Chennai06 Feb 2026AY 2017-18

Bench: Shri George George K & Shri Inturi Rama Raoआयकर अपील सं./Ita No.: 2627/Chny/2025 िनधा"रण वष"/Assessment Year: 2017-18 The Deputy Commissioner Of Chemplast Sanmar Limited, Income Tax, Vs. 9, Cathedral Road, Non-Corporate Circle 8, Chennai - 600 086. Chennai Pan: Aaacc 3000F (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Ms. Gouthami Manivasagam, Addl.Cit ""यथ" क" ओर से/Respondent By : Shri R. Vijayaraghavan, Advocate सुनवाई क" तारीख/Date Of Hearing : 03.02.2026 घोषणा क" तारीख/Date Of Pronouncement : 06.02.2026

For Appellant: Ms. Gouthami ManivasagamFor Respondent: Shri R. Vijayaraghavan, Advocate
Section 115JSection 143(3)Section 14ASection 40A(7)Section 40A(7)(b)Section 40A(9)Section 43B

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी जॉज" जॉज" के, उपा"य" एवं "ी इंटूर" रामा राव, लेखा सद"य के सम" BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.: 2627/CHNY/2025 िनधा"रण वष"/Assessment Year: 2017-18 The Deputy Commissioner of Chemplast Sanmar Limited, Income Tax, Vs. 9, Cathedral Road, Non-Corporate Circle 8, Chennai - 600 086. Chennai PAN: AAACC 3000F (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Ms. Gouthami Manivasagam, Addl.CIT ""यथ" क" ओर से/Respondent by :…

MAHARASHTRA STATE ELECTRICITY TRANSMISSION COMPANY LIMITED,MUMBAI vs. ITO CIRCLE 14(1)(1), MUMBAI

ITA 2552/MUM/2025[2016-17]Status: DisposedITAT Mumbai06 Feb 2026AY 2016-17

Bench: SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri Madhao VichoreFor Respondent: Shri Solgy Jose
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER Maharashtra State Electricity Transmission Company Limited Plot No.C-19, Prakashganga, Bandra Kurla Complex, Bandra East, Bandra (East), Mumbai – 400051. Maharashtra. [PAN:AAECM2936N] …………. Appellant Income Tax Officer Circle 14(1)(1), Vs Mumbai Aayakar Bhavan, Mumbai – 400020. Maharashtra. …………. Respondent (ITA No.2093/Mum/2025) (Assessment Year:2016-2017) Income Tax Officer Circle 14(1)(1), Mumbai Aayakar Bhavan, Mumbai – 400020. Maharashtra. …………. Appellant Vs Maharashtra State…

JCIT(OSD)-14(1)(1), MUMBAI vs. MAHARASHTRA STATE ELECTRICITY TRANSMISSION CO. LTD., MUMBAI

ITA 2093/MUM/2025[2016-17]Status: DisposedITAT Mumbai06 Feb 2026AY 2016-17

Bench: SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri Madhao VichoreFor Respondent: Shri Solgy Jose
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER Maharashtra State Electricity Transmission Company Limited Plot No.C-19, Prakashganga, Bandra Kurla Complex, Bandra East, Bandra (East), Mumbai – 400051. Maharashtra. [PAN:AAECM2936N] …………. Appellant Income Tax Officer Circle 14(1)(1), Vs Mumbai Aayakar Bhavan, Mumbai – 400020. Maharashtra. …………. Respondent (ITA No.2093/Mum/2025) (Assessment Year:2016-2017) Income Tax Officer Circle 14(1)(1), Mumbai Aayakar Bhavan, Mumbai – 400020. Maharashtra. …………. Appellant Vs Maharashtra State…

KUNTAL HASMUKHLAL SHAH ,MUMBAI vs. ASST. COMMISSIONER OF INCOME TAX 4(1)(1), MUMBAI

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

ITA 8360/MUM/2025[2017-18]Status: DisposedITAT Mumbai12 Jan 2026AY 2017-18

Bench: Shri Amit Shukla & Shri Makarand Vasant Mahadeokarkuntal Hasmukhlal Shah Acit-4(1)(1) 104, 1St Floor, Plot No. 53, Aayakar Bhawan, Panchsheel, P. M. Shukla Vs. Churchgate, Marg, C-Road, Mumbai-400 020 Churchgate, Mumbai-400 020 Pan/Gir No. Aagps5867F (Applicant) (Respondent) Assessee By Shri Ashok Shah, Ld. Ar Revenue By Shri Aditya Rai, Ld. Dr Date Of Hearing 08.01.2026 Date Of Pronouncement 12.01.2026

Section 10(38)Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 14ASection 250

…. Relying upon the decisions of the Hon’ble Supreme Court in Maxopp Investment Ltd. v. CIT (402 ITR 640) and Godrej & Boyce Mfg. Co. Ltd. v. DCIT (394 ITR 449), as well as the decision of the Hon’ble Delhi High Court in CIT v. Taikisha Engineering India Ltd. (370 ITR 338), the learned CIT(A) held that section 14A applies even where the assessee claims that no expenditure has been incurred in relation to exempt income. Accordingly, the learned CIT(A) confirmed the disallowance of Rs. 13,76,621/- made under section 14A read with Rule 8D and dismissed the appeal of the assessee. 7. Aggrieved by the order of the lear…

DCIT, CIRCLE -3(1), VISAKHAPATNAM vs. NORD ANGLIA EDUCATION INFRASTRUCTURE PRIVATE LIMITED, VISAKHAPATNAM

In the result, all the appeals filed by the revenue, viz

ITA 314/VIZ/2025[2014-15]Status: DisposedITAT Visakhapatnam26 Nov 2025AY 2014-15

Bench: Shri Ravish Sood & Shri Balakrishnan S.

For Appellant: 1.Shri Karnjot Singh KhuranaFor Respondent: Shri Badicala Yadagiri, CIT-DR
Section 143(3)

…, dated 22.10.2018; (ii). Cheminvest Vs. CIT (2015) 378 ITR 33 ((Delhi); (iii). CIT Vs. Holicim India (P) Ltd. (2015) 57 taxmann.com 28 (Delhi); (iv). Joint Investments Pvt. Ltd. Vs. CIT (2015) 372 ITR 694 (Delhi); (v). CIT Vs. Takisha Engg. India Ltd. (2015) 370 ITR 338 (Delhi); and (vi). Pr. CIT Vs. Caraf Builders & Constructions (P) Ltd. (2019) 101 taxmann.com 167 (Delhi). The “SLP” filed by the revenue has thereafter been dismissed in Pr. CIT Vs, Caraf Builders & Constructions (P) Ltd. (2019) 112 taxmann.com 322 (SC). Also, the aforesaid view is supported by the judgment of the Hon’ble Supreme Court in Maxopp…

DCIT, CIRCLE - 3(1), VISAKHAPATNAM vs. NORD ANGLIA EDUCATION INFRASTRUCTURE PRIVATE LIMITED, VISAKHAPATNAM

In the result, all the appeals filed by the revenue, viz

ITA 206/VIZ/2025[2018-19]Status: DisposedITAT Visakhapatnam26 Nov 2025AY 2018-19

Bench: Shri Ravish Sood & Shri Balakrishnan S.

For Appellant: 1.Shri Karnjot Singh KhuranaFor Respondent: Shri Badicala Yadagiri, CIT-DR
Section 143(3)

…, dated 22.10.2018; (ii). Cheminvest Vs. CIT (2015) 378 ITR 33 ((Delhi); (iii). CIT Vs. Holicim India (P) Ltd. (2015) 57 taxmann.com 28 (Delhi); (iv). Joint Investments Pvt. Ltd. Vs. CIT (2015) 372 ITR 694 (Delhi); (v). CIT Vs. Takisha Engg. India Ltd. (2015) 370 ITR 338 (Delhi); and (vi). Pr. CIT Vs. Caraf Builders & Constructions (P) Ltd. (2019) 101 taxmann.com 167 (Delhi). The “SLP” filed by the revenue has thereafter been dismissed in Pr. CIT Vs, Caraf Builders & Constructions (P) Ltd. (2019) 112 taxmann.com 322 (SC). Also, the aforesaid view is supported by the judgment of the Hon’ble Supreme Court in Maxopp…

DODLA DAIRY LIMITED,HYDERABAD vs. DCIT CIRCLE -8(1), HYDERABAD

ITA 466/HYD/2022[2018-19]Status: DisposedITAT Hyderabad26 Nov 2025AY 2018-19

Bench: Us:

For Appellant: Shri Aashik Shah, C.AFor Respondent: Ms. U. Mini Chandran
Section 143(3)Section 144Section 80Section 801BSection 80J

…, dated 22.10.2018; (ii). Cheminvest Vs. CIT (2015) 378 ITR 33 ((Delhi); (iii). CIT Vs. Holicim India (P) Ltd. (2015) 57 taxmann.com 28 (Delhi); (iv). Joint Investments Pvt. Ltd. Vs. CIT (2015) 372 ITR 694 (Delhi); (v). CIT Vs. Takisha Engg. India Ltd. (2015) 370 ITR 338 (Delhi); and (vi). Pr. CIT Vs. Caraf Builders & Constructions (P) Ltd. (2019) 101 taxmann.com 167 (Delhi). The “SLP” filed by the revenue has thereafter been dismissed in Pr. CIT Vs, Caraf Builders & Constructions (P) Ltd. (2019) 112 taxmann.com 322 (SC). Also, the aforesaid view is supported by the judgment of the Hon’ble Supreme Court in Maxopp…

ASSISTANT COMMISSIONER OF INCOME TAX, PUNE vs. PRAJ INDUSTRIES LIMITED , PUNE

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

ITA 2096/PUN/2025[2018-19]Status: DisposedITAT Pune14 Nov 2025AY 2018-19

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.2096/Pun/2025 Assessment Year 2018-19

For Appellant: Shri Amit BobdeFor Respondent: Shri Paresh Shaparia
Section 115JSection 143(1)Section 143(3)Section 14ASection 35

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “B”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.2096/PUN/2025 Assessment Year 2018-19 ACIT, Circle-4, Vs. Praj Industries Limited, Pune Praj Tower, S.No.274 and 275/2, Bhumkar Chowk, Hinjewadi, Pune 411057, Maharashtra PAN : AAACP6090Q Appellant Respondent Appellant by : Shri Amit Bobde Respondent by : Shri Paresh Shaparia Date of hearing : 28.10.2025 Date of pronouncement : 14.11.2025 आदेश / ORDER PER DR. MANISH BORAD, ACCOUNTANT MEMBER : The captioned appeal at the instance of Revenue pert…

INDRAPRASTHA GAS LIMITED,DELHI vs. JCIT OSD RANGE-10, DELHI

In the result, the appeal of the assessee is allowed as above

ITA 2422/DEL/2025[2018-19]Status: DisposedITAT Delhi30 Oct 2025AY 2018-19

Bench: Shri Vijay Pal Rao, Hon’Ble & Shri Avdhesh Kumar Mishra

Section 14ASection 32(1)(iia)

…com 532, (iv) Wella India Hair Cosmetics Pvt Ltd.; [2014] 51 taxman.com 203, (v) Hero Cycle; 323 ITR 518, (vi) Inductis India Pvt. Ltd. 157 taxmann.com 87, (vii) Eichear; 101 TTJ (Del.) 369, (vii) Godrej & Boyce Mfg. Co. Ltd.; 328 ITR 81 (Mum), (ix) Taikisha; 370 ITR 338 (Del.), (x) Priya Exhibitors (P) Ltd.; [2012] 54 SOT 356, (xi) Pukhraj Chunnilal Bafna; [2014] 47 taxman.com 288 and (xii) Magarpatta Township Development and Construction Company Ltd. [2014]. Besides these case laws, the Ld. AR also placed reliance on the decision of the coordinate bench in the cases of Punjab National Bank 176 taxmann.com 408,…

MARUTI SUZUKI INDIA LTD.,NEW DELHI vs. DCIT, NEW DELHI

In the result, all the three appeals of the assessee are allowed as indicated above and the appeal of Revenue is partly allowed

ITA 901/DEL/2017[2012-13]Status: DisposedITAT Delhi08 Oct 2025AY 2012-13

Bench: Shris.Rifaur Rahman & Shri Vimal Kumar

For Appellant: Shri Ajay Vohra, Sr. AdvocateFor Respondent: Shri G.C. Srivastava, Spl. Counsel for the Department
Section 143(3)Section 144CSection 144C(1)Section 144C(5)Section 14ASection 32Section 35Section 43B

…ssing officer of any direct nexus of borrowed funds with investments:  CIT v. Reliance Industries Ltd.: 410 ITR 466 (SC)  Godrej & Boyce Mfg. Co. Ltd. v. DCIT: 394 ITR 449 (SC)  HT Media v. PCIT: 399 ITR 576 (Del.)  CIT vs. Taikisha Engineering India Ltd: 370 ITR 338 (Del) 9. He submitted that no disallowance out of administrative expenditure can be made and relied on the following decisions :-  SIL Investment Ltd. v. ACIT: 148 TTJ 213 (Del. Trib.)  DCIT v. Jammu and Kashmir Bank Ltd: 152 TTJ 522 (Asr. Trib.) 10. With regard to investments not resulting in exempt income to be excluded, ld. AR relied on th…

DCIT, NEW DELHI vs. M/S. MARUTI SUZUKI INDIA LTD., NEW DELHI

In the result, all the three appeals of the assessee are allowed as indicated above and the appeal of Revenue is partly allowed

ITA 1024/DEL/2016[2011-12]Status: DisposedITAT Delhi08 Oct 2025AY 2011-12

Bench: Shris.Rifaur Rahman & Shri Vimal Kumar

For Appellant: Shri Ajay Vohra, Sr. AdvocateFor Respondent: Shri G.C. Srivastava, Spl. Counsel for the Department
Section 143(3)Section 144CSection 144C(1)Section 144C(5)Section 14ASection 32Section 35Section 43B

…ssing officer of any direct nexus of borrowed funds with investments:  CIT v. Reliance Industries Ltd.: 410 ITR 466 (SC)  Godrej & Boyce Mfg. Co. Ltd. v. DCIT: 394 ITR 449 (SC)  HT Media v. PCIT: 399 ITR 576 (Del.)  CIT vs. Taikisha Engineering India Ltd: 370 ITR 338 (Del) 9. He submitted that no disallowance out of administrative expenditure can be made and relied on the following decisions :-  SIL Investment Ltd. v. ACIT: 148 TTJ 213 (Del. Trib.)  DCIT v. Jammu and Kashmir Bank Ltd: 152 TTJ 522 (Asr. Trib.) 10. With regard to investments not resulting in exempt income to be excluded, ld. AR relied on th…

ACIT CIRCLE 3, LUCKNOW vs. RAJDHANI NAGAR SAHKARI BANK LTD, LUCKNOW

In the result, the appeal of the assessee in ITA

ITA 141/LKW/2024[2016-17]Status: DisposedITAT Lucknow22 May 2025AY 2016-17

Bench: Shri Kul Bharat & Before Shri Kul Bharat & Before Shri Kul Bharat & Shri Nikhil Choudharyshri Nikhil Choudharyshri Nikhil Choudharyita Nos. 112 To 114/Lkw/2024 A.Ys. 2015-16 To 2017-18 Rajdhani Nagar Sahkari Rajdhani Nagar Sahkari Vs. Dcit Bank Ltd P.K. Complex, Raja Ram Mohan P.K. Complex, Raja Ram Mohan 555Ga/86, Sardari Khera, 555Ga/86, Sardari Khera, Rai Marg, Lucknow-226001. 226001. Alambagh, Lucknow-226006 226006 Pan:Aaaar1269D (Appellant) (Respondent) (Respondent) A.Y.2016-17 Acit Circle-3 Vs. Rajdhani Nagar Sahkari Bank Rajdhani Nagar Sahkari Bank 57 Ram Tirath Marg Pratyaksh 57 Ram Tirath Marg Pratyaksh Ltd Kar Bhawan, Lucknow Kar Bhawan, Lucknow-226001 555Ga/86, Sardari Khera, 555Ga/86, Sardari Khera, Alambagh, Lucknow-226006 226006 Pan: Aaaar1269D (Appellant) (Respondent) (Respondent) Assessee By: Sh. K.R. Rastogi, C.A. Sh. Shubham Rastogi, C.A. Revenue By: Sh. Sanjeev Krishna Sharma, Addl. Addl. Cit- Dr Date Of Hearing: 28.04.2025 Date Of Pronouncement: Date Of Pronouncement: 22.05.2025 O R D E R Per Bench.: These Four Appeals Have Been Have Been Filed For The Assessment Years 2015 For The Assessment Years 2015-16, 2016- 17 & 2017-18 By The Assessee & Revenue Ssessee & Revenue Against The Respective Orders Of The Respective Orders Of The Ld. Cit(A)/Nfac, Delhi Dated 02.02.2024, 05.02.2024 & 05.02.2024 Delhi Dated 02.02.2024, 05.02.2024 & 05.02.2024. While The Delhi Dated 02.02.2024, 05.02.2024 & 05.02.2024 Assessee Is In Appeal In Assessment Years 2015 Assessee Is In Appeal In Assessment Years 2015-16, 2016-17 & 2017-18, The Revenue 18, The Revenue

For Appellant: Sh. K.R. Rastogi, C.AFor Respondent: Sh. Sanjeev Krishna Sharma, Addl
Section 36(1)(v)

…IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW LUCKNOW BENCH “A”, LUCKNOW BEFORE SHRI KUL BHARAT, VICE PRESIDENT AND BEFORE SHRI KUL BHARAT, VICE PRESIDENT AND BEFORE SHRI KUL BHARAT, VICE PRESIDENT AND SHRI NIKHIL CHOUDHARY, ACCOUNTANT MEMBER SHRI NIKHIL CHOUDHARY, ACCOUNTANT MEMBER SHRI NIKHIL CHOUDHARY, ACCOUNTANT MEMBER ITA Nos. 112 to 114/LKW/2024 A.Ys. 2015-16 to 2017-18 Rajdhani Nagar Sahkari Rajdhani Nagar Sahkari vs. DCIT Bank Ltd P.K. Complex, Raja Ram Mohan P.K. Complex, Raja Ram Mohan 555GA/86, Sardari Khera, 555GA/86, Sardari Khera, Rai Marg, Lucknow-226001. 22600…

RAJDHANI NAGAR SAHKARI BANK LTD,LUCKNOW vs. DY.CIT, LUCKNOW

ITA 114/LKW/2024[2017-18]Status: DisposedITAT Lucknow22 May 2025AY 2017-18

Bench: Shri Kul Bharat & Shri Nikhil Choudhary

For Appellant: Sh. K.R. Rastogi, C.AFor Respondent: Sh. Sanjeev Krishna Sharma, Addl. CIT-DR
Section 36(1)(v)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH “A”, LUCKNOW BEFORE SHRI KUL BHARAT, VICE PRESIDENT AND SHRI NIKHIL CHOUDHARY, ACCOUNTANT MEMBER ITA Nos.112 to 114/LKW/2024 A.Ys.2015-16 to 2017-18 Rajdhani Nagar Sahkari Bank Ltd vs. DCIT 555GA/86, Sardari Khera, Alambagh, Lucknow-226006 P.K. Complex, Raja Ram Mohan Rai Marg, Lucknow-226001. PAN:AAAAR1269D (Appellant) (Respondent) ITA No.141/LKW/2024 A.Y.2016-17 ACIT Circle-3 vs. Rajdhani Nagar Sahkari Bank Ltd 57 Ram Tirath Marg Pratyaksh Kar Bhawan, Lucknow-226001 555GA/86, Sardari Khera, Alambagh, Lucknow-226006 PAN: AAAAR1269D (Appellant) (Respondent) Asses…

RAJDHANI NAGAR SAHKARI BANK LTD,LUCKNOW vs. DY. CIT, LUCKNOW

ITA 113/LKW/2024[2016-17]Status: DisposedITAT Lucknow22 May 2025AY 2016-17

Bench: Shri Kul Bharat & Shri Nikhil Choudhary

For Appellant: Sh. K.R. Rastogi, C.AFor Respondent: Sh. Sanjeev Krishna Sharma, Addl. CIT-
Section 36(1)(v)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH “A”, LUCKNOW BEFORE SHRI KUL BHARAT, VICE PRESIDENT AND SHRI NIKHIL CHOUDHARY, ACCOUNTANT MEMBER ITA Nos.112 to 114/LKW/2024 A.Ys.2015-16 to 2017-18 vs. Rajdhani Nagar Sahkari Bank Ltd 555GA/86, Sardari Khera, Alambagh, Lucknow-226006 PAN:AAAAR1269D (Appellant) DCIT P.K. Complex, Raja Ram Mohan Rai Marg, Lucknow-226001. (Respondent) ITA No.141/LKW/2024 Α.Υ.2016-17 vs. ACIT Circle-3 57 Ram Tirath Marg Pratyaksh Kar Bhawan, Lucknow-226001 PAN: AAAAR1269D (Appellant) Rajdhani Nagar Sahkari Bank Ltd 555GA/86, Sardari Khera, Alambagh, Lucknow-226006 (Responden…

RAJDHANI NAGAR SAHKARI BANK LTD,LUCKNOW vs. DY.CIT, LUCKNOW

ITA 112/LKW/2024[2015-16]Status: DisposedITAT Lucknow22 May 2025AY 2015-16

Bench: Shri Kul Bharat & Shri Nikhil Choudhary

For Appellant: Revenue byFor Respondent: Date of hearing
Section 36(1)(v)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH “A”, LUCKNOW BEFORE SHRI KUL BHARAT, VICE PRESIDENT AND SHRI NIKHIL CHOUDHARY, ACCOUNTANT MEMBER ITA Nos.112 to 114/LKW/2024 A.Ys.2015-16 to 2017-18 vs. DCIT Rajdhani Nagar Sahkari Bank Ltd 555GA/86, Sardari Khera, Alambagh, Lucknow-226006 PAN:AAAAR1269D (Appellant) P.K. Complex, Raja Ram Mohan Rai Marg, Lucknow-226001. (Respondent) ITA No.141/LKW/2024 Α.Υ.2016-17 ACIT Circle-3 57 Ram Tirath Marg Pratyaksh Kar Bhawan, Lucknow-226001 PAN: AAAAR1269D (Appellant) Assessee by: Revenue by: Date of hearing: Date of pronouncement: vs. Rajdhani Nagar Sahkari Bank Ltd 555…

ASSISTANT COMMISSIONER OF INCOME TAX, CHENNAI vs. COGNIZANT TECHNOLOGY SOLUTIONS INDIA PRIVATE LIMITED, CHENNAI

ITA 1262/CHNY/2024[2010-11]Status: DisposedITAT Chennai16 May 2025AY 2010-11

Bench: Shri Aby T Varkey, Hon'Ble & Shri S. R. Raghunatha, Hon'Bleआयकर अपील सं./Ita Nos.1193, 1194, 1205, 1206 & 1207/Chny/2024 (निर्धारण वर्ष / Assessment Years: 2010-11, 2011-12, 2012-13, 2013-14 & 2014-15) Cognizant Technology Solutions Vs The Asst. Commissioner India Pvt. Ltd., Of Income Tax, No.5/535, Okkiam Thoraipakkam, Central Circle 1(1), Old Mahabalipuram Road, Chennai. Chennai - 600 096. (प्रत्यर्थी/Respondent) Pan: Aaacd 3312M (अपीलार्थी/Appellant) & आयकर अपील सं./Ita Nos.1262, 1263, 1264, 1265 & 1266/Chny/2024 (निर्धारण वर्ष / Assessment Years: 2010-11, 2011-12, 2012-13, 2013-14 & 2014-15) The Asst. Commissioner Of Vs Cognizant Technology Income Tax, Solutions India Pvt. Ltd., Central Circle 1(1), No.5/535, Okkiam Chennai. Thoraipakkam, Old Mahabalipuram Road, Chennai - 600 096. Pan: Aaacd 3312M (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) निधारिती की ओर से/Assessee By राजस्व की ओर से /Revenue By : Shri N.V. Balaji, Advocate : Shri R. Clement Ramesh Kumar, Cit & Ms. Anitha, Addl. Cit सुनवाई की तारीख/Date Of Hearing : 11.03.2025 घोषणा की तारीख/Date Of Pronouncement : 16.05.2025 - 2 -

For Respondent: Shri N.V. Balaji, Advocate
Section 10ASection 14ASection 40Section 9(1)

…ed on 7-7-2020], has relied upon the decisions of the Delhi High Court in the case of Joint Investments (P.) Ltd. v. CIT [2015] 59 taxmann.com 295/233 Taxman 117/372 ITR 694 (Delhi) and CIT v. Taikisha Engg. India Ltd. [2015] 54 taxmann.com 109/229 Taxman 143/370 ITR 338 (Delhi) and Bombay High Court decision in the case of Godrej & Boyce Mfg. Co Ltd. v. Dy. CIT [2010] 194 Taxman 203/328 ITR 81 and categorically held that the Assessing Officer was not justified in making excessive disallowance beyond the dividend income declared by the Assessee. 10. A Division Bench of Karnataka High Court, to which one of us (Vi…

COGNIZANT TECHNOLOGY SOLUTIONS INDIA PRIVATE LIMITED,CHENNAI vs. THE ASSISTANT COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE 1(1),, CHENNAI

ITA 1207/CHNY/2024[2014-15]Status: DisposedITAT Chennai16 May 2025AY 2014-15

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकर अपील सं./Ita Nos.1193, 1194, 1205, 1206 & 1207/Chny/2024 ("नधा"रण वष" / Assessment Years: 2010-11, 2011-12, 2012-13, 2013-14 & 2014-15) Vs Cognizant Technology Solutions The Asst. Commissioner India Pvt. Ltd., Of Income Tax, No.5/535, Okkiam Thoraipakkam, Central Circle 1(1), Old Mahabalipuram Road, Chennai. Chennai – 600 096. Pan : Aaacd 3312M (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita Nos.1262, 1263, 1264, 1265 & 1266/Chny/2024 ("नधा"रण वष" / Assessment Years: 2010-11, 2011-12, 2012-13, 2013-14 & 2014-15) Vs The Asst. Commissioner Of Cognizant Technology Income Tax, Solutions India Pvt. Ltd., Central Circle 1(1), No.5/535, Okkiam Chennai. Thoraipakkam, Old Mahabalipuram Road, Chennai – 600 096. Pan : Aaacd 3312M (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri N.V. Balaji, AdvocateFor Respondent: Shri R. Clement Ramesh Kumar, CIT
Section 10ASection 14ASection 40Section 9(1)

…ed on 7-7-2020], has relied upon the decisions of the Delhi High Court in the case of Joint Investments (P.) Ltd. v. CIT [2015] 59 taxmann.com 295/233 Taxman 117/372 ITR 694 (Delhi) and CIT v. Taikisha Engg. India Ltd. [2015] 54 taxmann.com 109/229 Taxman 143/370 ITR 338 (Delhi) and Bombay High Court decision in the case of Godrej & Boyce Mfg. Co Ltd. v. Dy. CIT [2010] 194 Taxman 203/328 ITR 81 and categorically held that the Assessing Officer was not justified in making excessive disallowance beyond the dividend income declared by the Assessee. 10. A Division Bench of Karnataka High Court, to which one of us (V…

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