CIT v. UTI Bank Ltd.

32 Taxmann.com 370High Court2013#784 most cited

What is CIT v. UTI Bank Ltd. authority for?

If an assessee possesses sufficient interest-free funds, it is presumed that investments yielding exempt income were made from these funds, therefore disallowance of interest expenditure under Section 14A is not justified.

131

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2016 to 2026.

Also referred to as

CIT v. UTI Bank Ltd. · Section 14A · disallowance under section 14A · interest expenditure · exempt income · interest free funds · presumption · own funds · Rule 8D(2)(ii) · Gujarat High Court

Also reported as

215 Taxmann 8

Sections most often in play

Section 143(3)Section 14ASection 1961Section 36(1)(iii)Section 10(34) of Income Tax ActSection 10(38)Section 144BSection 145
Read the full judgment

Issues it is cited on

section 36(1)(viia)disallowance of interest expendituresection 36(1)(vii)disallowance under section 14apermanent establishmentmost appropriate methodsection 14atransfer pricing adjustmentdisallowance u/s 14asection 40(a)tnmmsection 36(1)

Judgments citing CIT v. UTI Bank Ltd.

The Dy. CIT, Circle-3, Ahmedabad vs. M/S. Goldmine Stocks Pvt. Ltd., Ahmedabad

In the result, the appeal of the Revenue is partly allowed for statistical purpose

ITA 610/AHD/2014[2010-11]Status: DisposedITAT Ahmedabad18 Feb 2019AY 2010-11

Bench: Shri Waseem Ahmed & Ms Madhumita Royआयकर अपील सं./Ita No.610/Ahd/2014 "नधा"रण वष"/Asstt. Year: 2010-2011 D.C.I.T, M/S Goldmine Stocks Pvt. Ltd., Circle-3, Room No.109, 4, Niranjan Nirakar Society, Vs. ‘B’ Wing, 1St Floor, Shreyas Railways Crossing, Pratyakshyakar Bhawan, Paldi, Panjrapole, Ambawadi, Ahmedabad-380005. Ahmedabad Pan: Aaacg5445N

For Appellant: Shri S.N. Soparkar, A.RFor Respondent: Shri S.K. Dev, Sr. D.R
Section 14ASection 28Section 28(1)Section 36(1)(vii)Section 36(2)

…ent made by the Assessee would be out of the interest-free funds available with Assessee and no disallowance was warranted u/s 14A.” 21.3 Similarly, we also find support from the judgment of Hon’ble Gujarat High Court in the case of UTI Bank Ltd. reported in 32 Taxmann.com 370 where the headnote reads as under : “If there are sufficient interest free funds to meet tax free investments, they are presumed to be made from interest free funds and not loaned funds and no disallowance can be made under section 14A”. In view of the above proposition, we hold that no disallowance of interest expense claimed by the asse…

Gmr Enterprises Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

In the result, the appeal filed by the assessee for Assessment Year 2013-14

ITA 2148/BANG/2016[2013-14]Status: DisposedITAT Bangalore08 Feb 2019AY 2013-14

Bench: Shri Arun Kumar Garodia & Shri Laliet Kumar

For Appellant: Shri Sunil Jain, CAFor Respondent: Ms. Neera Malhotra, CIT (DR-II)
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER AND SHRI LALIET KUMAR, JUDICIAL MEMBER ITA Nos. 2145, 2146 & 2148/Bang/2016 Assessment Years : 2010-11, 2011-12 &2013-14 M/s. GMR Enterprises Private Limited, (Successor to GMR Projects The Deputy Commissioner Private Limited), of Income Tax, vs. No. 25/1, Skip House, Central Circle 2(2), Museum Road, Bangalore. Bangalore – 560 025. PAN: AAACN6998D APPELLANT RESPONDENT Appellant by : Shri Sunil Jain, CA Respondent by : Ms. Neera Malhotra, CIT (DR-II) Date of hearing : 07.02.2019 Date of Pronouncement…

Gmr Enterprises Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

In the result, the appeal filed by the assessee for Assessment Year 2013-14

ITA 2146/BANG/2016[2011-12]Status: DisposedITAT Bangalore08 Feb 2019AY 2011-12

Bench: Shri Arun Kumar Garodia & Shri Laliet Kumar

For Appellant: Shri Sunil Jain, CAFor Respondent: Ms. Neera Malhotra, CIT (DR-II)
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER AND SHRI LALIET KUMAR, JUDICIAL MEMBER ITA Nos. 2145, 2146 & 2148/Bang/2016 Assessment Years : 2010-11, 2011-12 &2013-14 M/s. GMR Enterprises Private Limited, (Successor to GMR Projects The Deputy Commissioner Private Limited), of Income Tax, vs. No. 25/1, Skip House, Central Circle 2(2), Museum Road, Bangalore. Bangalore – 560 025. PAN: AAACN6998D APPELLANT RESPONDENT Appellant by : Shri Sunil Jain, CA Respondent by : Ms. Neera Malhotra, CIT (DR-II) Date of hearing : 07.02.2019 Date of Pronouncement…

Gmr Enterprises Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

In the result, the appeal filed by the assessee for Assessment Year 2013-14

ITA 2145/BANG/2016[2010-11]Status: DisposedITAT Bangalore08 Feb 2019AY 2010-11

Bench: Shri Arun Kumar Garodia & Shri Laliet Kumar

For Appellant: Shri Sunil Jain, CAFor Respondent: Ms. Neera Malhotra, CIT (DR-II)
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER AND SHRI LALIET KUMAR, JUDICIAL MEMBER ITA Nos. 2145, 2146 & 2148/Bang/2016 Assessment Years : 2010-11, 2011-12 &2013-14 M/s. GMR Enterprises Private Limited, (Successor to GMR Projects The Deputy Commissioner Private Limited), of Income Tax, vs. No. 25/1, Skip House, Central Circle 2(2), Museum Road, Bangalore. Bangalore – 560 025. PAN: AAACN6998D APPELLANT RESPONDENT Appellant by : Shri Sunil Jain, CA Respondent by : Ms. Neera Malhotra, CIT (DR-II) Date of hearing : 07.02.2019 Date of Pronouncement…

Ankur Scientific Technologies Private Limited, Vadodara vs. The Deputy Commissioner of Income Tax, Circle-1(1)(1), Vadodara

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

ITA 645/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad01 Feb 2019AY 2013-14

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./Ita No. 645/Ahd/2017 ("नधा"रण वष"/Assessment Year : 2013-14) Ankur Scientific The Dcit बनाम/ Technologies Pvt.Ltd. Circle-1(1)(1) Vs. ‘Ankur’ Baroda Nr. Navrachna School Sama, Varoda 390 024 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabca 7801 R (अपीलाथ"/Appellant) .. (""यथ" / Respondent) अपीलाथ" ओर से/ Appellant By : Shri Surendra Modiyani, Ar ""यथ" क" ओर से/Respondent By: Shri B.P. Srivastava, Sr.Dr

For Appellant: Shri Surendra Modiyani, ARFor Respondent: Shri B.P. Srivastava, Sr.DR
Section 10(34)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “ D ” BENCH, AHMEDABAD BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA No. 645/Ahd/2017 ("नधा"रण वष"/Assessment Year : 2013-14) Ankur Scientific The DCIT बनाम/ Technologies Pvt.Ltd. Circle-1(1)(1) Vs. ‘Ankur’ Baroda Nr. Navrachna School Sama, Varoda 390 024 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AABCA 7801 R (अपीलाथ"/Appellant) .. (""यथ" / Respondent) अपीलाथ" ओर से/ Appellant by : Shri Surendra Modiyani, AR ""यथ" क" ओर से/Respondent by: Shri B.P. Srivastava, Sr.DR सुनवाई क" तार"ख/ Date of Hearing 07/01/2019 घोषणा क" त…

The ACIT, Circle-7(1), Ahmedabad vs. Shri Ketan V. Shah, Ahmedabad

In the result, the appeal of the Revenue is dismissed

ITA 3288/AHD/2016[2013-14]Status: DisposedITAT Ahmedabad01 Feb 2019AY 2013-14

Bench: Shri Mahavir Prasad & Shri Waseem Ahmedआयकरअपीलसं./Itano.3288/Ahd/2016 िनधा"रणवष"/Asstt. Year: 2013-2014

For Appellant: Shri D.K. Parikh, A.RFor Respondent: Shri S.K. Dev, Sr.D.R
Section 10(38)Section 11ASection 143(3)Section 14A

…आयकरअपीलीयअिधकरण, अहमदाबाद"यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, “B’’ BENCH, AHMEDABAD BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकरअपीलसं./ITANo.3288/Ahd/2016 िनधा"रणवष"/Asstt. Year: 2013-2014 ACIT, Shri Ketan V Shah Circle-7(1), Vs. Bungalow No.6, Ahmedabad Shivalik Near Madhur Hall, Opp. Agarwal tower, Satelite, Ahmedabad PAN: AFLPS 8782D (Applicant) (Respondent) Revenue by : Shri S.K. Dev, Sr.D.R Assessee by : Shri D.K. Parikh, A.R सुनवाईक"तारीख/Date of Hearing : 27/12/2018 घोषणाक"तारीख/Date of Pronouncement: 01/02/2019 आदेश/O R D E R PER WASEEM AHMED, ACC…

Jayram Lilaram Makhija, Ahmedabad vs. The ITO, Ward-1(3)(2), Ahmedabad

In the result, appeal of the Assessee is allowed

ITA 1495/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad29 Jan 2019AY 2012-13

Bench: Shri Pradip Kumar Kedia & Shri Mahavir Prasad, Judicial Memebr आयकर अपील सं./I.T.A. No. 1495/Ahd/2017 ("नधा"रण वष" / Assessment Year : 2012-13)

For Appellant: Shri Praveen Kumar Sahu

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘SMC’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, AHMEDABAD BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SHRI MAHAVIR PRASAD, JUDICIAL MEMEBR आयकर अपील सं./I.T.A. No. 1495/Ahd/2017 ("नधा"रण वष" / Assessment Year : 2012-13) Jayram Lilaram Makhija ITO बनाम/ C/o. Shivam, 632, Opp. Ward – 1(3)(2), Vs. Sunrise Restaurant, O/s. Pratyakshkar Bhavan, Panchkuva Darwaja, Panjarapol, Ambavadi, Ahmedabad – 380 001 Ahmedabad-7 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : ABLPM8898E .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से /Appellant by : Shri Prave…

M/S. Pratham Developers, Vadodara vs. The Dy. Commissioner of Income Tax, Central Circle-1(2), Baroda

In the result, Ground No.4 of the assessee’s appeal is allowed in part

ITA 3087/AHD/2016[2013-14]Status: DisposedITAT Ahmedabad29 Jan 2019AY 2013-14

Bench: Shri Pradip Kumar Kedia & Shri Mahavir Prasad, Judicial Memebr आयकर अपील सं./I.T.A. Nos. 742/Ahd/2015, 3078 & 3077/Ahd/2016 With Cross Objection No. 76/Ahd/2015 & 9/Ahd/2017 & I.T.A. No. 3087/Ahd/2016 (In I.T.A. Nos. 742/Ahd/2015, 3078 & 3077/Ahd/2016) & ("नधा"रण वष" / Assessment Years : 2010-11, 2012-13 & 2013-14)

For Respondent: Shri Mudit Nagpal, Sr. D.R

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘B’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SHRI MAHAVIR PRASAD, JUDICIAL MEMEBR आयकर अपील सं./I.T.A. Nos. 742/Ahd/2015, 3078 & 3077/Ahd/2016 With Cross Objection No. 76/Ahd/2015 & 9/Ahd/2017 & I.T.A. No. 3087/Ahd/2016 (In I.T.A. Nos. 742/Ahd/2015, 3078 & 3077/Ahd/2016) & ("नधा"रण वष" / Assessment Years : 2010-11, 2012-13 & 2013-14) The Deputy Commissioner M/s. Pratham बनाम/ of Income Tax Investments Vs. Circle-1(2), 2nd Floor, Pratham, Makarand Desai Aayakar Bhavan, Race Road, Near Mother’s Co…

The DCIT, Circle-1(2), Baroda vs. M/S. Pratham Investments, Baroda

ITA 742/AHD/2015[2010-11]Status: DisposedITAT Ahmedabad29 Jan 2019AY 2010-11

Bench: Shri Pradip Kumar Kedia & Shri Mahavir Prasad, Judicial Memebr आयकर अपील सं./I.T.A. Nos. 742/Ahd/2015, 3078 & 3077/Ahd/2016 With Cross Objection No. 76/Ahd/2015 & 9/Ahd/2017 & I.T.A. No. 3087/Ahd/2016 (In I.T.A. Nos. 742/Ahd/2015, 3078 & 3077/Ahd/2016) & ("नधा"रण वष" / Assessment Years : 2010-11, 2012-13 & 2013-14)

For Respondent: Shri Mudit Nagpal, Sr. D.R

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘B’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SHRI MAHAVIR PRASAD, JUDICIAL MEMEBR आयकर अपील सं./I.T.A. Nos. 742/Ahd/2015, 3078 & 3077/Ahd/2016 With Cross Objection No. 76/Ahd/2015 & 9/Ahd/2017 & I.T.A. No. 3087/Ahd/2016 (In I.T.A. Nos. 742/Ahd/2015, 3078 & 3077/Ahd/2016) & ("नधा"रण वष" / Assessment Years : 2010-11, 2012-13 & 2013-14) The Deputy Commissioner M/s. Pratham बनाम/ of Income Tax Investments Vs. Circle-1(2), 2nd Floor, Pratham, Makarand Desai Aayakar Bhavan, Race Road, Near Mother’s Co…

Maheshraj Chemicals Pvt.Ltd., Ahmedabad vs. The Dy.CIT., Circle-4, Ahmedabad

In the result the appeal of the assessee is partly allowed

ITA 791/AHD/2012[1999-00]Status: DisposedITAT Ahmedabad06 Dec 2018AY 1999-00

Bench: Shri Waseem Ahmed & Madhumita Royआयकर अपील सं./Ita No.791/Ahd/2012 िनधा"रण वष"/Asstt. Year: 1999-2000 Dcit, Mahesraj Chemicals Pvt. Ltd. Circle-4, Vs. 141, Phase Ii, Gidc, Vatva, Ahmedabad Ahmedabad-382330 Pan:Aabcm0424C

For Appellant: Smt Urvashi Shodhan, ARFor Respondent: Shri Vinod Talwani, Sr.DR
Section 234BSection 271Section 28Section 36Section 80H

…would be out of the interest-free funds available with Assessee and no disallowance was warranted u/s 14A.” Asstt. Year 1999-2000 22 24.3 Similarly, we also find support from the judgment of Hon’ble Gujarat High Court in the case of UTI Bank Ltd. reported in 32 Taxmann.com 370 where the headnote reads as under : “If there are sufficient interest free funds to meet tax free investments, they are presumed to be made from interest free funds and not loaned funds and no disallowance can be made under section 14A” 24.4 In view of the above proposition, we hold that no disallowance of interest expense claimed by the a…

DCIT, New Delhi vs. M/S Jsl Ltd., Hisar

Accordingly, ground number 2 of the appeal of the learned AO for 2007 – 08 is dismissed

ITA 4110/DEL/2013[2007-08]Status: DisposedITAT Delhi19 Nov 2018AY 2007-08

Bench: Smt Diva Singh & Shri Prashant Maharishi

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri Kumar Parnav, Sr. DR
Section 92CSection 92C(2)

…ITA No 4249 / Del/2012, 4110/Del/2013 & 6337/Del/2013 A Y 2007-08 and 2008-09 Jindal Steel Limited Vs ACIT Cen Circle 4(1) , New Delhi INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ―I-I‖ NEW DELHI BEFORE SMT DIVA SINGH, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA number 6337/Del/2012 (A.Y. 2008 – 09) JSL Limited, ACIT, Vs. (Now known as Jindal Stainless Ltd, OP Central Circle-9, Jindal Marg, Hissar New Delhi PAN: AABCJ1969M (Appellant) (Respondent) DCIT, JSL Limited, Vs. Central Circle-4(1), (Now known as Jindal Stainless New Delhi Ltd, OP Jindal Marg, Hissar PAN: AABCJ1969M (Appellant) (Respo…

Jindal Stainless Ltd., Hisar vs. DCIT, New Delhi

Accordingly, ground number 2 of the appeal of the learned AO for 2007 – 08 is dismissed

ITA 6337/DEL/2012[2008-09]Status: DisposedITAT Delhi19 Nov 2018AY 2008-09

Bench: Smt Diva Singh & Shri Prashant Maharishi

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri Kumar Parnav, Sr. DR
Section 92CSection 92C(2)

…ITA No 4249 / Del/2012, 4110/Del/2013 & 6337/Del/2013 A Y 2007-08 and 2008-09 Jindal Steel Limited Vs ACIT Cen Circle 4(1) , New Delhi INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ―I-I‖ NEW DELHI BEFORE SMT DIVA SINGH, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA number 6337/Del/2012 (A.Y. 2008 – 09) JSL Limited, ACIT, Vs. (Now known as Jindal Stainless Ltd, OP Central Circle-9, Jindal Marg, Hissar New Delhi PAN: AABCJ1969M (Appellant) (Respondent) DCIT, JSL Limited, Vs. Central Circle-4(1), (Now known as Jindal Stainless New Delhi Ltd, OP Jindal Marg, Hissar PAN: AABCJ1969M (Appellant) (Respo…

Maruti Suzuki India Ltd., New Delhi vs. Addl. CIT, New Delhi

Appeal of the assessee is partly allowed for statistical purpose

ITA 467/DEL/2014[2009-10]Status: DisposedITAT Delhi17 Oct 2018AY 2009-10

Bench: Shri R. K. Panda & Ms Suchitra Kamblei.T.A .No. 467/Del/2014 (A.Y 2009-10)

Section 143(3)Section 144CSection 144C(5)Section 43Section 43B

…DELHI BENCH: ‘I-1’ NEW DELHI BEFORE SHRI R. K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER I.T.A .No. 467/DEL/2014 (A.Y 2009-10) Maruti Suzuki India Ltd. Vs Addl. CIT Plot No. 1, Nelson Mandela Road, Range-6 Vasank Kunj New Delhi New Delhi AAACM0829Q (APPELLANT) (RESPONDENT) Appellant by Sh. Ajay Vohra, Sr. Adv., Sh. Rohit Jain, Adv., Ms. Tejasvi Adv Respondent by Shr. G. C. Srivastava, Adv, Sh. Sanjay Kr. Dass, DR. Date of Hearing 27.07.2018 Date of Pronouncement 17.10.2018 ORDER PER SUCHITRA KAMBLE, JM This appeal is filed by the assessee for Assessment Year 2009-10 against the ord…

Sai Flipped Coils Ltd., Gandhinagar vs. The Income Tax Officer, Ward-4(1)(1) (Old: Dy.CIT, Circle-8), Ahmedabad

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

ITA 396/AHD/2016[2011-12]Status: DisposedITAT Ahmedabad04 Sept 2018AY 2011-12

Bench: Shri Mahavir Prasad & Shri Waseem Ahmedआयकर अपील सं./I.T.A. Nos. 395 To 396/Ahd/2016 ("नधा"रण वष"/Assessment Years :2010-11 & 2011-12) Sai Flipped Coils Ltd., Ito, बनाम/ 75/B, Santej Vadsar Road, Ward – (4)(1)(1), Vs. Santej, Ahmedabad. Gandhinagar – 382 721 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aahcs 0475 P .. (अपीलाथ"/Appellant) (""यथ" / Respondent) Shri Tushar Hemani & Parimal Parmar, अपीलाथ" ओर से/ Appellant By : A.R. ""यथ" क" ओर से/Respondent By: Shri Mudit Nagpal, Sr. D.R.

For Respondent: Shri Mudit Nagpal, Sr. D.R
Section 2(24)(x)Section 36(1)(va)Section 43B

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘chchchch’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “ B ” BENCH, AHMEDABAD LkoZJh oZJh egkohj egkohj izlkn] U; izlkn] U;kfkfkfkf;d lnL; , ;d lnL; ,oaoaoaoa olhe olhe vgen] ys[kk lnL; ds le{kA vgen] ys[kk lnL; ds le{kA oZJh oZJh egkohj egkohj izlkn] U; izlkn] U; ;d lnL; , ;d lnL; , olhe olhe vgen] ys[kk lnL; ds le{kA vgen] ys[kk lnL; ds le{kA BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. Nos. 395 to 396/Ahd/2016 ("नधा"रण वष"/Assessment Years :2010-11 & 2011-12) Sai Flipped Coils Ltd., ITO, बनाम/ 75/B, Santej Va…

Sai Flipped Coils Ltd., Gandhinagar vs. The Income Tax Officer, Ward-4(1)(1) (Old: Dy.CIT, Circle-8), Ahmedabad

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

ITA 395/AHD/2016[2010-11]Status: DisposedITAT Ahmedabad04 Sept 2018AY 2010-11

Bench: Shri Mahavir Prasad & Shri Waseem Ahmedआयकर अपील सं./I.T.A. Nos. 395 To 396/Ahd/2016 ("नधा"रण वष"/Assessment Years :2010-11 & 2011-12) Sai Flipped Coils Ltd., Ito, बनाम/ 75/B, Santej Vadsar Road, Ward – (4)(1)(1), Vs. Santej, Ahmedabad. Gandhinagar – 382 721 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aahcs 0475 P .. (अपीलाथ"/Appellant) (""यथ" / Respondent) Shri Tushar Hemani & Parimal Parmar, अपीलाथ" ओर से/ Appellant By : A.R. ""यथ" क" ओर से/Respondent By: Shri Mudit Nagpal, Sr. D.R.

For Respondent: Shri Mudit Nagpal, Sr. D.R
Section 2(24)(x)Section 36(1)(va)Section 43B

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘chchchch’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “ B ” BENCH, AHMEDABAD LkoZJh oZJh egkohj egkohj izlkn] U; izlkn] U;kfkfkfkf;d lnL; , ;d lnL; ,oaoaoaoa olhe olhe vgen] ys[kk lnL; ds le{kA vgen] ys[kk lnL; ds le{kA oZJh oZJh egkohj egkohj izlkn] U; izlkn] U; ;d lnL; , ;d lnL; , olhe olhe vgen] ys[kk lnL; ds le{kA vgen] ys[kk lnL; ds le{kA BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. Nos. 395 to 396/Ahd/2016 ("नधा"रण वष"/Assessment Years :2010-11 & 2011-12) Sai Flipped Coils Ltd., ITO, बनाम/ 75/B, Santej Va…

Gujarat Fluorochemicals Limited, Vadodara vs. The Deputy Commissioner of Income Tax, Circle-1(1)(1), Vadodara

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

ITA 805/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad03 Aug 2018AY 2012-13

Bench: Shri Rajpal Yadav & Shri Amarjit Singhआयकर अपील सं./ Ita No.805/Ahd/2017 "नधा"रण वष"/Asstt. Year: 2012-2013 & Asst.Year : 2013-2014

For Appellant: Shri S.N. Soparkar and Shri Parin Shah, ARFor Respondent: Shri O.P. Vaishnav, CIT-DR
Section 115JSection 143(2)Section 143(3)Section 14A

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘D’ BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI AMARJIT SINGH, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No.805/Ahd/2017 "नधा"रण वष"/Asstt. Year: 2012-2013 AND Asst.Year : 2013-2014 Gujarat Fluorochemicals Ltd. Vs. DCIT, Cir.1(1)(1) 2nd Floor, ABS Tower Vadodara. Old Padra Road Vadodara 390 007. PAN : AAACG 6725 H अपीलाथ"/ (Appellant) "त् यथ"/ (Respondent) Assessee by : Shri S.N. Soparkar and Shri Parin Shah, AR Revenue by : Shri O.P. Vaishnav, CIT-DR सुनवाई क" तार"ख/Date of Hearing : 12/07/2018 घोषणा…

Gujarat Flurochemicals Limited., Vadodara vs. The ACIT, Circle-1(1)(1), Vadodara

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

ITA 2744/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad03 Aug 2018AY 2013-14

Bench: Shri Rajpal Yadav & Shri Amarjit Singhआयकर अपील सं./ Ita No.805/Ahd/2017 "नधा"रण वष"/Asstt. Year: 2012-2013 & Asst.Year : 2013-2014

For Appellant: Shri S.N. Soparkar and Shri Parin Shah, ARFor Respondent: Shri O.P. Vaishnav, CIT-DR
Section 115JSection 143(2)Section 143(3)Section 14A

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘D’ BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI AMARJIT SINGH, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No.805/Ahd/2017 "नधा"रण वष"/Asstt. Year: 2012-2013 AND Asst.Year : 2013-2014 Gujarat Fluorochemicals Ltd. Vs. DCIT, Cir.1(1)(1) 2nd Floor, ABS Tower Vadodara. Old Padra Road Vadodara 390 007. PAN : AAACG 6725 H अपीलाथ"/ (Appellant) "त् यथ"/ (Respondent) Assessee by : Shri S.N. Soparkar and Shri Parin Shah, AR Revenue by : Shri O.P. Vaishnav, CIT-DR सुनवाई क" तार"ख/Date of Hearing : 12/07/2018 घोषणा…

The ACIT, Ward-3(1), Ahmedabad vs. M/S. Nirma Credit & Capital P. Ltd., Ahmedabad

ITA 1057/AHD/2016[2010-11]Status: DisposedITAT Ahmedabad13 Feb 2018AY 2010-11
For Appellant: Shri Himanshu Shah, A.RFor Respondent: Shri V. K. Singh, Sr. D.R
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH AHMEDABAD BEFORE, SHRI S. S. GODARA, JUDICIAL MEMBER AND SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA Nos. 1057 to 1059/Ahd/2016 (Assessment Years: 2010-11 to 2012-13) Asst. Commissioner of Income-tax, Ward-3(1)(1), Ahmedabad Appellant Vs. M/s. Nirma Credit & Capital P. Ltd., Nirma House, Ashram Road, Ahmedabad – 380009 Respondent PAN: AAACN5351J राज"व क" ओर से/By Revenue : Shri V. K. Singh, Sr. D.R. आवेदक क" ओर से/By Assessee : Shri Himanshu Shah, A.R. सुनवाई क" तार"ख/Date of Hearing : 12.02.2018 घोषणा क" तार"ख/Date of Pronouncement : 16.02.2018 ORDER…

State Bank of India, Mumbai vs. ACIT Cir 2(2)

In the result, appeal of the revenue is dismissed

ITA 4736/MUM/2010[1999-2000]Status: DisposedITAT Mumbai31 Jan 2018AY 1999-2000

Bench: Shri G.S. Pannu & Shri Pawan Singhstate Bank Of India Acit Circle (2)(2), Financial Reporting, Compliance & Mumbai. Taxation Department, 19Th Floor, Vs. Corporate Centre, Madam Cama Road, Mumbai-400021. Pan: Aaacs8577K (Appellant) (Respondent) Acit Circle (2)(2), State Bank Of India Mumbai. Financial Reporting, Compliance & Taxation Department, 19Th Floor, Vs. Corporate Centre, Madam Cama Road, Mumbai-400021. Pan: Aaacs8577K (Appellant) (Respondent)

For Respondent: Shri R.P. Meena (CIT-DR)
Section 14ASection 195Section 253Section 254(1)Section 36(1)(viia)Section 40Section 43D

…IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “A”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER State Bank of India ACIT Circle (2)(2), Financial Reporting, Compliance & Mumbai. Taxation Department, 19th Floor, Vs. Corporate Centre, Madam Cama Road, Mumbai-400021. PAN: AAACS8577K (Appellant) (Respondent) ACIT Circle (2)(2), State Bank of India Mumbai. Financial Reporting, Compliance & Taxation Department, 19th Floor, Vs. Corporate Centre, Madam Cama Road, Mumbai-400021. PAN: AAACS8577K (Appellant) (Respondent) Assessee by Shri Girish Dave & Urvi : Mehta (AR) Revenue by…

ACIT Cir 2(2), Mumbai vs. State Bank of India, Mumbai

In the result, appeal of the revenue is dismissed

ITA 4598/MUM/2010[1999-00]Status: DisposedITAT Mumbai31 Jan 2018AY 1999-00

Bench: Shri G.S. Pannu & Shri Pawan Singhstate Bank Of India Acit Circle (2)(2), Financial Reporting, Compliance & Mumbai. Taxation Department, 19Th Floor, Vs. Corporate Centre, Madam Cama Road, Mumbai-400021. Pan: Aaacs8577K (Appellant) (Respondent) Acit Circle (2)(2), State Bank Of India Mumbai. Financial Reporting, Compliance & Taxation Department, 19Th Floor, Vs. Corporate Centre, Madam Cama Road, Mumbai-400021. Pan: Aaacs8577K (Appellant) (Respondent)

For Respondent: Shri R.P. Meena (CIT-DR)
Section 14ASection 195Section 253Section 254(1)Section 36(1)(viia)Section 40Section 43D

…IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “A”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER State Bank of India ACIT Circle (2)(2), Financial Reporting, Compliance & Mumbai. Taxation Department, 19th Floor, Vs. Corporate Centre, Madam Cama Road, Mumbai-400021. PAN: AAACS8577K (Appellant) (Respondent) ACIT Circle (2)(2), State Bank of India Mumbai. Financial Reporting, Compliance & Taxation Department, 19th Floor, Vs. Corporate Centre, Madam Cama Road, Mumbai-400021. PAN: AAACS8577K (Appellant) (Respondent) Assessee by Shri Girish Dave & Urvi : Mehta (AR) Revenue by…