CIT v. Taikisha Engineering India Ltd.

370 ITR 338High Court2015#339 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.

252

judgments rely on this decision, according to BharatTax’s citation analysis of 367,154 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
Read the full judgment

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.

For Svl Limited, Chennai vs. ITO Corporate Ward 6(3), Chennai

In the result, Revenue’s appeals are partly allowed for statistical purposes and the assessee’s appeals are dismissed

ITA 3096/CHNY/2017[2014-15]Status: DisposedITAT Chennai31 Oct 2019AY 2014-15

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Appellant: Shri A. Mudit Bohara, AdvocateFor Respondent: Shri R. Clement Ramesh Kumar, Addl.CIT
Section 115JSection 143(3)Section 14ASection 251(1)(a)Section 92C

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी जॉज" माथन, "या"यक सद"य एवं "ी इंटूर" रामा राव, लेखा सद"य केसम" BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.3059 & 3060/Chny/2017 "नधा"रण वष" /Assessment Years : 2013-14 & 2014-15 The Deputy Commissioner of M/s Shriram Venture Ltd., Income Tax, v. No.4, Mukambika Complex, Corporate Circle 6(2), Lady Desika Road, Chennai - 600 034. Chennai - 600 034. PAN : AACCS 9328 J (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./ITA Nos.3095 & 3096/Chny/2017…

For Svl Limited, Chennai vs. ITO Corporate Ward 6(3), Chennai

In the result, Revenue’s appeals are partly allowed for statistical purposes and the assessee’s appeals are dismissed

ITA 3095/CHNY/2017[2013-14]Status: DisposedITAT Chennai31 Oct 2019AY 2013-14

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Appellant: Shri A. Mudit Bohara, AdvocateFor Respondent: Shri R. Clement Ramesh Kumar, Addl.CIT
Section 115JSection 143(3)Section 14ASection 251(1)(a)Section 92C

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी जॉज" माथन, "या"यक सद"य एवं "ी इंटूर" रामा राव, लेखा सद"य केसम" BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.3059 & 3060/Chny/2017 "नधा"रण वष" /Assessment Years : 2013-14 & 2014-15 The Deputy Commissioner of M/s Shriram Venture Ltd., Income Tax, v. No.4, Mukambika Complex, Corporate Circle 6(2), Lady Desika Road, Chennai - 600 034. Chennai - 600 034. PAN : AACCS 9328 J (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./ITA Nos.3095 & 3096/Chny/2017…

DCIT Corporate Circle 6(2), Chennai vs. Shriram Venture Ltd., Chennai

In the result, Revenue’s appeals are partly allowed for statistical purposes and the assessee’s appeals are dismissed

ITA 3060/CHNY/2017[2014-15]Status: DisposedITAT Chennai31 Oct 2019AY 2014-15

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Appellant: Shri A. Mudit Bohara, AdvocateFor Respondent: Shri R. Clement Ramesh Kumar, Addl.CIT
Section 115JSection 143(3)Section 14ASection 251(1)(a)Section 92C

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी जॉज" माथन, "या"यक सद"य एवं "ी इंटूर" रामा राव, लेखा सद"य केसम" BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.3059 & 3060/Chny/2017 "नधा"रण वष" /Assessment Years : 2013-14 & 2014-15 The Deputy Commissioner of M/s Shriram Venture Ltd., Income Tax, v. No.4, Mukambika Complex, Corporate Circle 6(2), Lady Desika Road, Chennai - 600 034. Chennai - 600 034. PAN : AACCS 9328 J (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./ITA Nos.3095 & 3096/Chny/2017…

DCIT Corporate Circle 6(2), Chennai vs. Shriram Venture Ltd., Chennai

In the result, Revenue’s appeals are partly allowed for statistical purposes and the assessee’s appeals are dismissed

ITA 3059/CHNY/2017[2013-14]Status: DisposedITAT Chennai31 Oct 2019AY 2013-14

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Appellant: Shri A. Mudit Bohara, AdvocateFor Respondent: Shri R. Clement Ramesh Kumar, Addl.CIT
Section 115JSection 143(3)Section 14ASection 251(1)(a)Section 92C

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी जॉज" माथन, "या"यक सद"य एवं "ी इंटूर" रामा राव, लेखा सद"य केसम" BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.3059 & 3060/Chny/2017 "नधा"रण वष" /Assessment Years : 2013-14 & 2014-15 The Deputy Commissioner of M/s Shriram Venture Ltd., Income Tax, v. No.4, Mukambika Complex, Corporate Circle 6(2), Lady Desika Road, Chennai - 600 034. Chennai - 600 034. PAN : AACCS 9328 J (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./ITA Nos.3095 & 3096/Chny/2017…

Harparshad and Company Pvt. Ltd., Faridabad vs. Addl. CIT, New Delhi

In the result, Ground No.2 of the appeal of assessee is allowed

ITA 1129/DEL/2017[2012-13]Status: DisposedITAT Delhi14 Oct 2019AY 2012-13

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Respondent: Ms. Rakhi Vimal, Sr. D.R
Section 14A

…that “no disallowance be made in the absence of satisfaction as to why voluntary disclosure made by the assessee was unreasonable and unsatisfactory.” Similar view have been taken by the Hon’ble Delhi High Court in the case of Taikisha Engineering India Ltd., 370 ITR 338. The Hon’ble Punjab & Haryana High Court in the case of Abhishek Industries Ltd., 380 ITR 652 held that “onus upon A.O. to record satisfaction that interest bearing funds used for investment to earn tax free income”. The assessee in the 8 ITA.No.1128 & 1129/Del./2017 M/s. Harparshad and Company Pvt. Ltd., Faridabad. present case has claimed that…

Harparshad and Company Pvt. Ltd., Faridabad vs. Addl. CIT, New Delhi

In the result, Ground No.2 of the appeal of assessee is allowed

ITA 1128/DEL/2017[2011-12]Status: DisposedITAT Delhi14 Oct 2019AY 2011-12

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Respondent: Ms. Rakhi Vimal, Sr. D.R
Section 14A

…that “no disallowance be made in the absence of satisfaction as to why voluntary disclosure made by the assessee was unreasonable and unsatisfactory.” Similar view have been taken by the Hon’ble Delhi High Court in the case of Taikisha Engineering India Ltd., 370 ITR 338. The Hon’ble Punjab & Haryana High Court in the case of Abhishek Industries Ltd., 380 ITR 652 held that “onus upon A.O. to record satisfaction that interest bearing funds used for investment to earn tax free income”. The assessee in the 8 ITA.No.1128 & 1129/Del./2017 M/s. Harparshad and Company Pvt. Ltd., Faridabad. present case has claimed that…

Shriraminsight Share Brokers Ltd., Chennai vs. DCIT Corporate Circle 6(1), Chennai

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

ITA 2975/CHNY/2018[2014-15]Status: DisposedITAT Chennai11 Oct 2019AY 2014-15

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.2975/Chny/2018 िनधा"रण वष"/Assessment Year: 2014-15 Shriram Insight Share Brokers Ltd., The Deputy Commissioner Of Mookambika Complex, No. 4, Lady Vs. Income Tax, Desika Road, Mylapore, Corporate Circle – 6(1), Chennai 600 004. Chennai. [Pan: Aaaci2727H] (अपीलाथ" /Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri S. Gautham Venketanarayanan, Advocate ""थ" की ओर से/Respondent By : Shri J. Pavitran Kumar, Jcit सुनवाई की तारीख/ Date Of Hearing : 16.09.2019 घोषणा की तारीख /Date Of Pronouncement : 11.10.2019 आदेश /O R D E R Per Duvvuru Rl Reddy: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)-15, Chennai Dated 31.07.2018 Relevant To The Assessment Year 2014-15. The Grounds Raised In The Appeal Of The Assessee Are That The Ld. Cit(A) Has Erred In Confirming The Part Disallowance Made Under Section 14A R.W. Rule 8D, Disallowance Of Depreciation In Respect Of Royalty, Disallowance Of Bad Debt & Part

For Appellant: Shri S. Gautham VenketanarayananFor Respondent: Shri J. Pavitran Kumar, JCIT
Section 115JSection 14A

…e unreasonable and unsatisfactory, 3 I.T.A. No.2975/Chny/18 was not adjudicated by the ld. CIT(A). By referring to the decision in the case of CIT v. I.P. Support Services India (P.) Ltd. 378 ITR 240 (Delhi) and CIT v. Taikisha Engineering India Ltd. (2015) 370 ITR 338 (Del), the ld. Counsel for the assessee has prayed for deleting the disallowance confirmed by the ld. CIT(A). On the other hand, the ld. DR supported the order passed by the ld. CIT(A). 5. We have heard both the sides, perused the materials available on record and gone through the orders of authorities below. The Assessing Officer determined the…

Crompton Greaves Ltd, Mumbai vs. DCIT Cir 6(2), Mumbai

In the result, the assessee’s appeal in ITA No

ITA 5390/MUM/2017[2009-10]Status: DisposedITAT Mumbai27 Sept 2019AY 2009-10

Bench: Shri A. D. Jain, Vp & Shri Rajesh Kumar, Am Asst. Cit-6(2)(1) M/S. Crompton Greaves Ltd. R. No.504/563-C, 5Th Floor, 6Th Floor, Cg House, Vs. Aayakar Bhavan, M. K. Road, Dr. Annie Besant Road, Worli, Mumbai-400 020 Mumbai-400 030 Pan/Gir No. Aaacc 2089 A (Revenue) : (Assessee) & M/S. Crompton Greaves Ltd. Asst. Cit-6(2)(1) 6Th Floor, Cg House, R. No.504/563-C, 5Th Floor, Vs. Dr. Annie Besant Road, Worli, Aayakar Bhavan, M. K. Road, Mumbai-400 030 Mumbai-400 020 Pan/Gir No. Aaacc 2089 A (Assessee) : (Revenue) : Shri A. M. Mittal Revenue By Assessee By : Shri Pradip Kapasi Date Of Hearing : 23.09.2019 Date Of Pronouncement : 27.09.2019

For Appellant: Shri Pradip Kapasi
Section 14(1)Section 14ASection 35

…ll treasury work and was paid on a salary of Rs.79,11,811/-. Here, the ld. Counsel of the assessee has relied on the following decisions: i. Pradeep Khanna vs. ACIT 953 ITR 2015 (Del) ii. Daga Global, 46 ITR (T) 70 (Mum) iii. Taikisha Engineering India Ltd. 370 ITR 338 (Bom) iv. India Advantage Securities Ltd. 380 ITR 471 (Bom) v. Accel Frontline Ltd. 46 ITR (T) 38 (Chennai-Trib) 27. As a without prejudice argument, the assessee states that the average investments of Rs.128.54 crores, adopted by the A.O./ld. CIT(A) should be reduced by following: a) The investments of Rs.163.62 crores in Indian and Foreign S…

ACIT 6(2)(1), Mumbai vs. Crompton Greaves Limited, Mumbai

In the result, the assessee’s appeal in ITA No

ITA 5295/MUM/2017[2009-10]Status: DisposedITAT Mumbai27 Sept 2019AY 2009-10

Bench: Shri A. D. Jain, Vp & Shri Rajesh Kumar, Am Asst. Cit-6(2)(1) M/S. Crompton Greaves Ltd. R. No.504/563-C, 5Th Floor, 6Th Floor, Cg House, Vs. Aayakar Bhavan, M. K. Road, Dr. Annie Besant Road, Worli, Mumbai-400 020 Mumbai-400 030 Pan/Gir No. Aaacc 2089 A (Revenue) : (Assessee) & M/S. Crompton Greaves Ltd. Asst. Cit-6(2)(1) 6Th Floor, Cg House, R. No.504/563-C, 5Th Floor, Vs. Dr. Annie Besant Road, Worli, Aayakar Bhavan, M. K. Road, Mumbai-400 030 Mumbai-400 020 Pan/Gir No. Aaacc 2089 A (Assessee) : (Revenue) : Shri A. M. Mittal Revenue By Assessee By : Shri Pradip Kapasi Date Of Hearing : 23.09.2019 Date Of Pronouncement : 27.09.2019

For Appellant: Shri Pradip Kapasi
Section 14(1)Section 14ASection 35

…ll treasury work and was paid on a salary of Rs.79,11,811/-. Here, the ld. Counsel of the assessee has relied on the following decisions: i. Pradeep Khanna vs. ACIT 953 ITR 2015 (Del) ii. Daga Global, 46 ITR (T) 70 (Mum) iii. Taikisha Engineering India Ltd. 370 ITR 338 (Bom) iv. India Advantage Securities Ltd. 380 ITR 471 (Bom) v. Accel Frontline Ltd. 46 ITR (T) 38 (Chennai-Trib) 27. As a without prejudice argument, the assessee states that the average investments of Rs.128.54 crores, adopted by the A.O./ld. CIT(A) should be reduced by following: a) The investments of Rs.163.62 crores in Indian and Foreign S…

Svl Limited, Chennai vs. ITO Corporate Ward 6(3), Chennai

In the result, the appeal filed by the Revenue in ITA

ITA 3004/CHNY/2017[2014-15]Status: DisposedITAT Chennai16 Sept 2019AY 2014-15

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Appellant: Mr. S.Sridhar, AdvFor Respondent: Mr. M.Srinivasa Rao, CIT
Section 115JSection 143(3)Section 14A

…आयकर अपील"य अ"धकरण, ’डी’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI "ी जॉज" माथन, "या"यक सद य एवं "ी इंटूर" रामा राव, लेखा सद य के सम( BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.2734/Chny/2017 "नधा"रण वष" /Assessment Year: 2014-15 Vs. The Dy. Commissioner of- M/s.SVL Ltd., Income Tax, (Formerly known as Corporate Circle-6(2), Shriram Industrial Chennai-600 034. Holdings Ltd.), 123, Angappa Naicken Street, Chennai-600 001. [PAN: AAACS 7696 D] (अपीलाथ*/Appellant) (+,यथ*/Respondent) आयकर अपील सं./ITA No.3004/Chny/201…

DCIT Corporate Circle 6(2), Chennai vs. Svl Limited, Chennai

In the result, the appeal filed by the Revenue in ITA

ITA 2734/CHNY/2017[2014-15]Status: DisposedITAT Chennai16 Sept 2019AY 2014-15

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Appellant: Mr. S.Sridhar, AdvFor Respondent: Mr. M.Srinivasa Rao, CIT
Section 115JSection 143(3)Section 14A

…आयकर अपील"य अ"धकरण, ’डी’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI "ी जॉज" माथन, "या"यक सद य एवं "ी इंटूर" रामा राव, लेखा सद य के सम( BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.2734/Chny/2017 "नधा"रण वष" /Assessment Year: 2014-15 Vs. The Dy. Commissioner of- M/s.SVL Ltd., Income Tax, (Formerly known as Corporate Circle-6(2), Shriram Industrial Chennai-600 034. Holdings Ltd.), 123, Angappa Naicken Street, Chennai-600 001. [PAN: AAACS 7696 D] (अपीलाथ*/Appellant) (+,यथ*/Respondent) आयकर अपील सं./ITA No.3004/Chny/201…

Addl. CIT, New Delhi vs. M/S. Power Grid Corp. of India Ltd., New Delhi

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

ITA 683/DEL/2017[2009-10]Status: DisposedITAT Delhi06 Sept 2019AY 2009-10

Bench: Shri H.S. Sidhu & Shri O.P. Kant

Section 115JSection 143(3)Section 14ASection 271(1)Section 271(1)(c)

…simply stating that he is not satisfied by the explanation given by the assessee that the AO can invoke Rule 8D. 10.4 The Hon’ble jurisdictional Delhi High Court had occasion to consider this issue in the case of C!T vs. Taikisha Engineering India Ltd. (2015) 370 ITR 338 (Del) and has held that under section 14A(2), the AO is required to examine the accounts of the assessee and only when he is not satisfied with the correctness of the claim of the assessee, the AO can determine the amount of expenditure which should be disallowed in accordance with Rule 8D. The AO itself at the first instance must examine the dis…

Addl. CIT, New Delhi vs. M/S. Power Grid Corp. of India Ltd., New Delhi

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

ITA 684/DEL/2017[2010-11]Status: DisposedITAT Delhi06 Sept 2019AY 2010-11

Bench: Shri H.S. Sidhu & Shri O.P. Kant

Section 115JSection 143(3)Section 14ASection 271(1)Section 271(1)(c)

…simply stating that he is not satisfied by the explanation given by the assessee that the AO can invoke Rule 8D. 10.4 The Hon’ble jurisdictional Delhi High Court had occasion to consider this issue in the case of C!T vs. Taikisha Engineering India Ltd. (2015) 370 ITR 338 (Del) and has held that under section 14A(2), the AO is required to examine the accounts of the assessee and only when he is not satisfied with the correctness of the claim of the assessee, the AO can determine the amount of expenditure which should be disallowed in accordance with Rule 8D. The AO itself at the first instance must examine the dis…

Ranbaxy Laboratories Ltd., Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee in IT(TP) A No

ITA 781/DEL/2015[2010-11]Status: DisposedITAT Ahmedabad05 Sept 2019AY 2010-11

Bench: Justice P.P. Bhatt & Shri Waseem Ahmed1. आयकर अपील सं./It(Tp)A No. 1782/Del/2014 2. आयकर अपील सं./It(Tp)A No. 781/Del/2015 ("नधा"रण वष"/Assessment Years : 2009-10 & 2010-11) Ranbaxy Laboratories Ltd. The Dcit बनाम/ 12Th Floor, Devika Tower Circle-21(1), New Vs. 6, Nehru Place, New Delhi Delhi/ 110 019 Addl.Cit Range-15 New Delhi "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacr0127N .. (अपीलाथ"/Appellant) (""यथ" / Respondent) अपीलाथ" ओर से/ Appellant By : Shri S.N.Soparkar, Shri Vartik Chokshi, Ms.Urvashi Shodhan & Shri P.Shah, Ars ""यथ" क" ओर से/Respondent By: Shri Mahesh Shah, Cit-Dr

For Appellant: Shri S.N.Soparkar, Shri Vartik ChokshiFor Respondent: Shri Mahesh Shah, CIT-DR
Section 143(3)Section 144CSection 92D

…incorrect. In absence of such satisfaction AO does not have any authority to invoke provisions of Rule 8D. On this count also the addition cannot be upheld. Hon'ble Delhi high court in case of CIT v. Taikisha Engg. Ltd. [2015] 54 taxmann.com109/229 Taxman 143/370 ITR 338 has held as under :— 13. We need not, therefore, go on to sub Rule (2) to Rule 8D of the Rules until and unless the Assessing Officer has first recorded the satisfaction, which is mandated by sub-Section (2) to Section 14A of the Act and sub Rule (1) to Rule 8D of the Rules. 14. The view and legal ratio expressed above is not being elucidated for…

M/S. Ranbaxy Laboratories Limited, New Delhi vs. Addl. CIT, New Delhi

In the result, the appeal of the assessee in IT(TP) A No

ITA 1782/DEL/2014[2009-10]Status: DisposedITAT Ahmedabad05 Sept 2019AY 2009-10

Bench: Justice P.P. Bhatt & Shri Waseem Ahmed1. आयकर अपील सं./It(Tp)A No. 1782/Del/2014 2. आयकर अपील सं./It(Tp)A No. 781/Del/2015 ("नधा"रण वष"/Assessment Years : 2009-10 & 2010-11) Ranbaxy Laboratories Ltd. The Dcit बनाम/ 12Th Floor, Devika Tower Circle-21(1), New Vs. 6, Nehru Place, New Delhi Delhi/ 110 019 Addl.Cit Range-15 New Delhi "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacr0127N .. (अपीलाथ"/Appellant) (""यथ" / Respondent) अपीलाथ" ओर से/ Appellant By : Shri S.N.Soparkar, Shri Vartik Chokshi, Ms.Urvashi Shodhan & Shri P.Shah, Ars ""यथ" क" ओर से/Respondent By: Shri Mahesh Shah, Cit-Dr

For Appellant: Shri S.N.Soparkar, Shri Vartik ChokshiFor Respondent: Shri Mahesh Shah, CIT-DR
Section 143(3)Section 144CSection 92D

…incorrect. In absence of such satisfaction AO does not have any authority to invoke provisions of Rule 8D. On this count also the addition cannot be upheld. Hon'ble Delhi high court in case of CIT v. Taikisha Engg. Ltd. [2015] 54 taxmann.com109/229 Taxman 143/370 ITR 338 has held as under :— 13. We need not, therefore, go on to sub Rule (2) to Rule 8D of the Rules until and unless the Assessing Officer has first recorded the satisfaction, which is mandated by sub-Section (2) to Section 14A of the Act and sub Rule (1) to Rule 8D of the Rules. 14. The view and legal ratio expressed above is not being elucidated for…

The Jt. CIT, Range-4, Ahmedabad vs. M/S. Mastek Ltd., Ahmedabad

ITA 514/AHD/2016[2010-11]Status: DisposedITAT Ahmedabad03 Sept 2019AY 2010-11

Bench: Shri Pramod Kumar & Ms Madhumita Roysl. Ita No(S) Appeal(S) By Asset. Nos Year(S) Appellant Vs. Respondent Appellant Respondent 1. 1188/Ahd/2015 2009-10 M/S Mastek Ltd., D.C.I.T., (Osd)-1,Circle-4, 804/805Ahmedabad House, Opp. C.N. Vidyalaya, Nr. Ambawadi Circle, Ambawadi, Ahmedabad -380 006 Pan:Aaacm9908Q 2. 1852/Ahd/2015 2009-10 A.C.I.T., M/S. Mastek Ltd. Circle-2(1)(2), Ahmedabad. Ahmedabad 3. It(Tp) 172/Ahd/2016 2010-11 M/S. Mastek Ltd. J.C.I.T., Ahmedabad Range-4, Ahmedabad 4. It(Tp) 514/Ahd/2016 2010-11 A.C.I.T., M/S. Mastek Ltd. Circle-2(1)(2), Ahmedabad Ahmedabad Assessee By : Shri S. N. Soparkar & Parin Shah, A.Rs. Revenue By : Shri Krishna Murari, Cit- D.R.

For Appellant: Shri S. N. Soparkar & Parin Shah, A.RsFor Respondent: Shri Krishna Murari, CIT- D.R
Section 143Section 143(1)Section 143(3)Section 14A

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’D’’ BENCH, AHMEDABAD BEFORE SHRI PRAMOD KUMAR, VICE PRESIDENT AND Ms MADHUMITA ROY,JUDICIAL MEMBER Sl. ITA No(s) Appeal(s) by Asset. Nos Year(s) Appellant vs. Respondent Appellant Respondent 1. 1188/Ahd/2015 2009-10 M/s Mastek Ltd., D.C.I.T., (OSD)-1,Circle-4, 804/805, President Ahmedabad House, Opp. C.N. Vidyalaya, Nr. Ambawadi Circle, Ambawadi, Ahmedabad -380 006 PAN:AAACM9908Q 2. 1852/Ahd/2015 2009-10 A.C.I.T., M/s. Mastek Ltd. Circle-2(1)(2), Ahmedabad. Ahmedabad 3. IT(TP) 172/Ahd/2016 2010-11 M/s. Mastek Ltd. J.C.I.T., Ahmedabad R…

Mastek Limited, Ahmedabad vs. The Jt.CIT, Rang4, Ahmedabad

ITA 172/AHD/2016[2010-11]Status: DisposedITAT Ahmedabad03 Sept 2019AY 2010-11

Bench: Shri Pramod Kumar & Ms Madhumita Roysl. Ita No(S) Appeal(S) By Asset. Nos Year(S) Appellant Vs. Respondent Appellant Respondent 1. 1188/Ahd/2015 2009-10 M/S Mastek Ltd., D.C.I.T., (Osd)-1,Circle-4, 804/805Ahmedabad House, Opp. C.N. Vidyalaya, Nr. Ambawadi Circle, Ambawadi, Ahmedabad -380 006 Pan:Aaacm9908Q 2. 1852/Ahd/2015 2009-10 A.C.I.T., M/S. Mastek Ltd. Circle-2(1)(2), Ahmedabad. Ahmedabad 3. It(Tp) 172/Ahd/2016 2010-11 M/S. Mastek Ltd. J.C.I.T., Ahmedabad Range-4, Ahmedabad 4. It(Tp) 514/Ahd/2016 2010-11 A.C.I.T., M/S. Mastek Ltd. Circle-2(1)(2), Ahmedabad Ahmedabad Assessee By : Shri S. N. Soparkar & Parin Shah, A.Rs. Revenue By : Shri Krishna Murari, Cit- D.R.

For Appellant: Shri S. N. Soparkar & Parin Shah, A.RsFor Respondent: Shri Krishna Murari, CIT- D.R
Section 143Section 143(1)Section 143(3)Section 14A

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’D’’ BENCH, AHMEDABAD BEFORE SHRI PRAMOD KUMAR, VICE PRESIDENT AND Ms MADHUMITA ROY,JUDICIAL MEMBER Sl. ITA No(s) Appeal(s) by Asset. Nos Year(s) Appellant vs. Respondent Appellant Respondent 1. 1188/Ahd/2015 2009-10 M/s Mastek Ltd., D.C.I.T., (OSD)-1,Circle-4, 804/805, President Ahmedabad House, Opp. C.N. Vidyalaya, Nr. Ambawadi Circle, Ambawadi, Ahmedabad -380 006 PAN:AAACM9908Q 2. 1852/Ahd/2015 2009-10 A.C.I.T., M/s. Mastek Ltd. Circle-2(1)(2), Ahmedabad. Ahmedabad 3. IT(TP) 172/Ahd/2016 2010-11 M/s. Mastek Ltd. J.C.I.T., Ahmedabad R…

Asstt. Commissioner of Income Tax, Circle-2(1)(2), Ahmedabad vs. M/S. Mastek Ltd., Ahmedabad

ITA 1852/AHD/2015[2009-10]Status: DisposedITAT Ahmedabad03 Sept 2019AY 2009-10

Bench: Shri Pramod Kumar & Ms Madhumita Roysl. Ita No(S) Appeal(S) By Asset. Nos Year(S) Appellant Vs. Respondent Appellant Respondent 1. 1188/Ahd/2015 2009-10 M/S Mastek Ltd., D.C.I.T., (Osd)-1,Circle-4, 804/805Ahmedabad House, Opp. C.N. Vidyalaya, Nr. Ambawadi Circle, Ambawadi, Ahmedabad -380 006 Pan:Aaacm9908Q 2. 1852/Ahd/2015 2009-10 A.C.I.T., M/S. Mastek Ltd. Circle-2(1)(2), Ahmedabad. Ahmedabad 3. It(Tp) 172/Ahd/2016 2010-11 M/S. Mastek Ltd. J.C.I.T., Ahmedabad Range-4, Ahmedabad 4. It(Tp) 514/Ahd/2016 2010-11 A.C.I.T., M/S. Mastek Ltd. Circle-2(1)(2), Ahmedabad Ahmedabad Assessee By : Shri S. N. Soparkar & Parin Shah, A.Rs. Revenue By : Shri Krishna Murari, Cit- D.R.

For Appellant: Shri S. N. Soparkar & Parin Shah, A.RsFor Respondent: Shri Krishna Murari, CIT- D.R
Section 143Section 143(1)Section 143(3)Section 14A

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’D’’ BENCH, AHMEDABAD BEFORE SHRI PRAMOD KUMAR, VICE PRESIDENT AND Ms MADHUMITA ROY,JUDICIAL MEMBER Sl. ITA No(s) Appeal(s) by Asset. Nos Year(s) Appellant vs. Respondent Appellant Respondent 1. 1188/Ahd/2015 2009-10 M/s Mastek Ltd., D.C.I.T., (OSD)-1,Circle-4, 804/805, President Ahmedabad House, Opp. C.N. Vidyalaya, Nr. Ambawadi Circle, Ambawadi, Ahmedabad -380 006 PAN:AAACM9908Q 2. 1852/Ahd/2015 2009-10 A.C.I.T., M/s. Mastek Ltd. Circle-2(1)(2), Ahmedabad. Ahmedabad 3. IT(TP) 172/Ahd/2016 2010-11 M/s. Mastek Ltd. J.C.I.T., Ahmedabad R…

Mastek Limited, Ahmedabad vs. The Dy.CIT, (OSD) - 1, Circle-4, Ahmedabad

ITA 1188/AHD/2015[2009-10]Status: DisposedITAT Ahmedabad03 Sept 2019AY 2009-10

Bench: Shri Pramod Kumar & Ms Madhumita Roysl. Ita No(S) Appeal(S) By Asset. Nos Year(S) Appellant Vs. Respondent Appellant Respondent 1. 1188/Ahd/2015 2009-10 M/S Mastek Ltd., D.C.I.T., (Osd)-1,Circle-4, 804/805Ahmedabad House, Opp. C.N. Vidyalaya, Nr. Ambawadi Circle, Ambawadi, Ahmedabad -380 006 Pan:Aaacm9908Q 2. 1852/Ahd/2015 2009-10 A.C.I.T., M/S. Mastek Ltd. Circle-2(1)(2), Ahmedabad. Ahmedabad 3. It(Tp) 172/Ahd/2016 2010-11 M/S. Mastek Ltd. J.C.I.T., Ahmedabad Range-4, Ahmedabad 4. It(Tp) 514/Ahd/2016 2010-11 A.C.I.T., M/S. Mastek Ltd. Circle-2(1)(2), Ahmedabad Ahmedabad Assessee By : Shri S. N. Soparkar & Parin Shah, A.Rs. Revenue By : Shri Krishna Murari, Cit- D.R.

For Appellant: Shri S. N. Soparkar & Parin Shah, A.RsFor Respondent: Shri Krishna Murari, CIT- D.R
Section 143Section 143(1)Section 143(3)Section 14A

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’D’’ BENCH, AHMEDABAD BEFORE SHRI PRAMOD KUMAR, VICE PRESIDENT AND Ms MADHUMITA ROY,JUDICIAL MEMBER Sl. ITA No(s) Appeal(s) by Asset. Nos Year(s) Appellant vs. Respondent Appellant Respondent 1. 1188/Ahd/2015 2009-10 M/s Mastek Ltd., D.C.I.T., (OSD)-1,Circle-4, 804/805, President Ahmedabad House, Opp. C.N. Vidyalaya, Nr. Ambawadi Circle, Ambawadi, Ahmedabad -380 006 PAN:AAACM9908Q 2. 1852/Ahd/2015 2009-10 A.C.I.T., M/s. Mastek Ltd. Circle-2(1)(2), Ahmedabad. Ahmedabad 3. IT(TP) 172/Ahd/2016 2010-11 M/s. Mastek Ltd. J.C.I.T., Ahmedabad R…

M/S Minda Investment Ltd., Delhi vs. DCIT, New Delhi

In the result, both the appeals of the assessee are, accordingly, allowed

ITA 510/DEL/2017[2012-13]Status: DisposedITAT Delhi03 Sept 2019AY 2012-13

Bench: Shri Prashant Maharishi & Shrik.Narasimha Chary

For Appellant: Shri R.K. Kapoor, CAFor Respondent: Ms. Rinku Singh, Sr.DR
Section 10(34)Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’: NEW DELHI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRIK.NARASIMHA CHARY, JUDICIAL MEMBER I.T.A. Nos.510& 511/Del/2017 Assessment Years: 2012-13& 2013-14 M/s Minda Investments Limited, vs DCIT, Circle 16(2), B-64/1, Wazirpur Industrial Area, New Delhi. Delhi. PAN: AAACL1433F (Appellant) (Respondent) Assessee by: Shri R.K. Kapoor, CA Department by: Ms. Rinku Singh, Sr.DR Date of Hearing: 19.08.2019 Date of Pronouncement: 03.09.2019 ORDER PER NARASIMHA K. CHARY, JM Challenging the orders for the Asstt. Years 2012-13 and 2013-14 both dated 29.11.2…