CIT v. Vireet Investments Pvt. Ltd.

82 Taxmann 415Reported decision2017#10766 most cited

What is CIT v. Vireet Investments Pvt. Ltd. authority for?

Only investments that yield exempt income are to be considered for the computation of disallowance under Section 14A. Investments held as stock-in-trade for the purpose of Section 14A disallowance should be excluded.

10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2025.

Also referred to as

CIT v. Vireet Investments Pvt. Ltd. · 82 Taxmann 415 · section 14A · disallowance u/s 14a · exempt income · stock-in-trade · mutual funds · AO · factual verification

Sections most often in play

Section 143(3)Section 14ASection 45-IASection 8D

Issues it is cited on

section 35disallowance u/s 14arevenue expenditurecapital expendituresection 14acompanyindiasection 143businesssection 14section 143(3)total income

Judgments citing CIT v. Vireet Investments Pvt. Ltd.

Hincon Holdings Limited, Mumbai vs. ITO, Ward 15(2)(1), Mumbai

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

ITA 2961/MUM/2025[2017-18]Status: DisposedITAT Mumbai15 Dec 2025AY 2017-18

Bench: Hon’Ble Shri Sandeep Gosainhincon Holdings Ltd Vs. Ito, Ward 15(2)(1) Hincon House, Lbs Marg Mumbai. Vikhroli (W), Mumbai – 400 083 Pan/Gir No. Aaach2592M (Applicant) (Respondent)

Section 143(3)Section 14ASection 250Section 45

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH MUMBAI BEFORE HON’BLE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER Hincon Holdings Ltd Vs. ITO, Ward 15(2)(1) Hincon House, LBS Marg Mumbai. Vikhroli (W), Mumbai – 400 083 PAN/GIR No. AAACH2592M (Applicant) (Respondent) Assessee by Ms. Priyanka Jain Revenue by Shri Pravin Salunkhe, Sr. DR Date of Hearing 11.11.2025 Date of Pronouncement 15.12.2025 आदेश / ORDER PER SANDEEP GOSAIN, JM: The present appeal has been filed by the assessee challenging the impugned order 25.09.2024 passed u/s 250 of the Income Tax Act, 1961 (‘the Act’), by the National Faceless Appeal Centre,…

The DCIT, Circle-1(1)(1), Vadodara vs. Gujarat State Fertilizer & Chemical Ltd, Vadodara

In the result, the appeal of the assessee is partly allowed

ITA 538/AHD/2020[2016-17]Status: DisposedITAT Ahmedabad17 Dec 2024AY 2016-17

Bench: Dr. B.R.R. Kumar, Vice-Shri Siddhartha Nautiyal

For Appellant: Shri Manish J. Shah, Shri Jimi Patel and Shri Rushin Patel, ARsFor Respondent: Shri Durga Dutt, CIT (DR) &
Section 115Section 115JSection 143(3)Section 144(2)Section 14ASection 35Section 80GSection 8D(2)(ii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE DR. B.R.R. KUMAR, VICE-PRESIDENT SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. No. 348/Ahd/2020 (Assessment Year: 2016-17) Gujarat State Fertilizers & The Assistant Commissioner Vs. Chemicals Ltd., of Income-tax, PO Fertilizernagar, Circle-1(1)(1), Vadodara, Gujarat-391750 Vadodara [PAN : AAACG 7996 C] I.T.A. No.538/Ahd/2020 & CO No. 9/Ahd/2021 (Assessment Year: 2016-17) Gujarat State Fertilizers & The Deputy Commissioner of Vs. Chemicals Ltd., Income-tax, PO Fertilizernagar, Circle 1(1)(1), Vadodara, Gujarat-391750 Vadodara [PAN : AAACG 7996 C…

Gujarat State Fertilisers and Chemicals Ltd., Vadodara vs. The ACIT Circle-1(1)1(), Vadodara

In the result, the appeal of the assessee is partly allowed

ITA 348/AHD/2020[2016-17]Status: DisposedITAT Ahmedabad17 Dec 2024AY 2016-17

Bench: Dr. B.R.R. Kumar, Vice-Shri Siddhartha Nautiyal

For Appellant: Shri Manish J. Shah, Shri Jimi Patel and Shri Rushin Patel, ARsFor Respondent: Shri Durga Dutt, CIT (DR) &
Section 115Section 115JSection 143(3)Section 144(2)Section 14ASection 35Section 80GSection 8D(2)(ii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE DR. B.R.R. KUMAR, VICE-PRESIDENT SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. No. 348/Ahd/2020 (Assessment Year: 2016-17) Gujarat State Fertilizers & The Assistant Commissioner Vs. Chemicals Ltd., of Income-tax, PO Fertilizernagar, Circle-1(1)(1), Vadodara, Gujarat-391750 Vadodara [PAN : AAACG 7996 C] I.T.A. No.538/Ahd/2020 & CO No. 9/Ahd/2021 (Assessment Year: 2016-17) Gujarat State Fertilizers & The Deputy Commissioner of Vs. Chemicals Ltd., Income-tax, PO Fertilizernagar, Circle 1(1)(1), Vadodara, Gujarat-391750 Vadodara [PAN : AAACG 7996 C…

Times Internet Ltd., Gurugram vs. Addl. CIT Spl. Range-9, New Delhi

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

ITA 3347/DEL/2019[2015-16]Status: DisposedITAT Delhi27 Jun 2022AY 2015-16

Bench: Sh. A. D. Jaindr. B. R. R. Kumar

For Appellant: Sh. Mukesh Gupta, CA &For Respondent: Sh. K. A. Manu, Sr. DR

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’, NEW DELHI Before Sh. A. D. Jain, Vice President Dr. B. R. R. Kumar, Accountant Member ITA No. 3226/Del/2019 : Asstt. Year : 2015-16 Addl. CIT, Vs M/s Times Internet Ltd., Special Range-9, 10, Daryaganj, New Delhi New Delhi-110002 (APPELLANT) (RESPONDENT) PAN No. AABCT1559M ITA No. 3347/Del/2019 : Asstt. Year : 2015-16 M/s Times Internet Ltd., Vs Addl. CIT, Ecstasy IT Park, Plot-391, Special Range-9, Phase-III, Udyog Vihar, New Delhi Gurugram, Haryana-122016 (APPELLANT) (RESPONDENT) PAN No. AABCT1559M Assessee by : Sh. Mukesh Gupta, CA & Ms. Neha Gupta, CA Rev…

ACIT Spl. Range-9, New Delhi vs. Times Internet Ltd., New Delhi

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

ITA 3226/DEL/2019[2015-16]Status: DisposedITAT Delhi27 Jun 2022AY 2015-16

Bench: Sh. A. D. Jaindr. B. R. R. Kumar

For Appellant: Sh. Mukesh Gupta, CA &For Respondent: Sh. K. A. Manu, Sr. DR

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’, NEW DELHI Before Sh. A. D. Jain, Vice President Dr. B. R. R. Kumar, Accountant Member ITA No. 3226/Del/2019 : Asstt. Year : 2015-16 Addl. CIT, Vs M/s Times Internet Ltd., Special Range-9, 10, Daryaganj, New Delhi New Delhi-110002 (APPELLANT) (RESPONDENT) PAN No. AABCT1559M ITA No. 3347/Del/2019 : Asstt. Year : 2015-16 M/s Times Internet Ltd., Vs Addl. CIT, Ecstasy IT Park, Plot-391, Special Range-9, Phase-III, Udyog Vihar, New Delhi Gurugram, Haryana-122016 (APPELLANT) (RESPONDENT) PAN No. AABCT1559M Assessee by : Sh. Mukesh Gupta, CA & Ms. Neha Gupta, CA Rev…

Times Internet Ltd., Gurgaon vs. Addl. CIT, New Delhi

In the result, the appeal of the assessee is allowed

ITA 1061/DEL/2017[2009-10]Status: DisposedITAT Delhi18 May 2022AY 2009-10

Bench: Sh. Saktijit Deydr. B. R. R. Kumar

For Appellant: Sh. Mukesh Gupta, CAFor Respondent: Sh. H. K. Choudhary, CIT DR
Section 14ASection 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI Before Sh. Saktijit Dey, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 1061/Del/2017 : Asstt. Year : 2009-10 M/s Times Internet Ltd., Vs Addl. CIT, 5th Floor, Ecstasy IT Park, Plot No. Special Range-9, 391, Udyog Vihar, Phase-III, New Delhi Gurgaon-122016 (APPELLANT) (RESPONDENT) PAN No. AABCT1559M Assessee by : Sh. Mukesh Gupta, CA Revenue by : Sh. H. K. Choudhary, CIT DR Date of Hearing: 15.03.2022 Date of Pronouncement: 18.05.2022 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeal has been filed by the assessee…

Addl. CIT, Special Range- 9, New Delhi vs. Times Internet Ltd., New Delhi

In the result, the appeal of the revenue is dismissed and the appeal of the assessee is allowed for statistical purposes

ITA 3124/DEL/2018[2014-15]Status: DisposedITAT Delhi06 Aug 2021AY 2014-15

Bench: Sh. Amit Shukladr. B. R. R. Kumar(Through Video Conferencing) Ita No. 3124/Del/2018 : Asstt. Year : 2014-15 Addl. Cit, Vs M/S Times Internet Ltd., Special Range-9, 10, Daryaganj, New Delhi New Delhi-110002 (Appellant) (Respondent) Pan No. Aabct1559M

For Appellant: Sh. Mukesh Gupta, CA &For Respondent: Sh. Ajay Kumar, Sr. DR
Section 14ASection 35D

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’, NEW DELHI Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member (Through Video Conferencing) ITA No. 3124/Del/2018 : Asstt. Year : 2014-15 Addl. CIT, Vs M/s Times Internet Ltd., Special Range-9, 10, Daryaganj, New Delhi New Delhi-110002 (APPELLANT) (RESPONDENT) PAN No. AABCT1559M ITA No. 2210/Del/2018 : Asstt. Year : 2014-15 M/s Times Internet Ltd., Vs Addl. CIT, 5th Floor,Ecstasy IT Park, Plot Special Range-9, No. 391, Udyog Vihar, Phase- New Delhi III, Gurgaon-122016 (APPELLANT) (RESPONDENT) PAN No. AABCT1559M Assessee by : Sh. Muk…

Times Internet Ltd., Gurgaon vs. Addl. CIT, Special Range- 9, New Delhi

In the result, the appeal of the revenue is dismissed and the appeal of the assessee is allowed for statistical purposes

ITA 2210/DEL/2018[2014-15]Status: DisposedITAT Delhi06 Aug 2021AY 2014-15

Bench: Sh. Amit Shukladr. B. R. R. Kumar(Through Video Conferencing) Ita No. 3124/Del/2018 : Asstt. Year : 2014-15 Addl. Cit, Vs M/S Times Internet Ltd., Special Range-9, 10, Daryaganj, New Delhi New Delhi-110002 (Appellant) (Respondent) Pan No. Aabct1559M

For Appellant: Sh. Mukesh Gupta, CA &For Respondent: Sh. Ajay Kumar, Sr. DR
Section 14ASection 35D

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’, NEW DELHI Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member (Through Video Conferencing) ITA No. 3124/Del/2018 : Asstt. Year : 2014-15 Addl. CIT, Vs M/s Times Internet Ltd., Special Range-9, 10, Daryaganj, New Delhi New Delhi-110002 (APPELLANT) (RESPONDENT) PAN No. AABCT1559M ITA No. 2210/Del/2018 : Asstt. Year : 2014-15 M/s Times Internet Ltd., Vs Addl. CIT, 5th Floor,Ecstasy IT Park, Plot Special Range-9, No. 391, Udyog Vihar, Phase- New Delhi III, Gurgaon-122016 (APPELLANT) (RESPONDENT) PAN No. AABCT1559M Assessee by : Sh. Muk…

Sunshine Communications Pvt. Ltd., Mumbai vs. ACIT Cent. Cir. 5(4), Mumbai

In the result, appeal filed by the assessee is allowed

ITA 2193/MUM/2016[2008-09]Status: DisposedITAT Mumbai04 Mar 2020AY 2008-09

Bench: Shri G. Manjunatha & Shri Ravish Soodsunshine Communication Vs. Acit, Central Circle-5(4) Pvt.Ltd. Mumbai Thar & Co., 203 Capri Building Opposite Hdil Towers Anant Kanekar Marg Bandra(E) Mumbai-400 051 Pan/Gir No.Aadcs4276S Appellant) .. Respondent)

Section 115JSection 143Section 143(3)Section 14ASection 154

…IN THE INCOME TAX APPELLATE TRIBUNAL “G”, BENCH MUMBAI BEFORE SHRI G. MANJUNATHA, ACCOUNTANT MEMBER & SHRI RAVISH SOOD, JUDICIAL MEMBER Sunshine Communication Vs. ACIT, Central Circle-5(4) Pvt.Ltd. Mumbai Thar & Co., 203 Capri Building Opposite HDIL Towers Anant Kanekar Marg Bandra(E) Mumbai-400 051 PAN/GIR No.AADCS4276S Appellant) .. Respondent) Assessee by Shri Nimesh Thar, AR Revenue by Shri V.Vinod Kumar, DR Date of Hearing 26/02/2020 Date of Pronouncement 04 /03/2020 आदेश आदेश / O R D E R आदेश आदेश PER G.MANJUNATHA (A.M): This appeal filed by the assessee is directed against, the order of the Ld. Commi…

Awas Developers & Construction Pvt. Ltd., Mumbai vs. ACIT CC-5(4), Mumbai

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

ITA 2682/MUM/2016[2011-12]Status: DisposedITAT Mumbai29 Oct 2018AY 2011-12

Bench: Shri C.N. Prasad & Shri Rajesh Kumarm/S. Awas Developers & Dcit, Central Circle-5(4) Construction P. Ltd. 1927, 19Th Floor,Air India Thar & Co., 203 Capri Bldg. Vs. Building, Nariman Point, Anant Kanekar Marg Mumbai 400001 Bandra (E), Mumbai 400051 Pan – Aadca0702D Appellant Respondent Appellant By: Shri Rahul Hakani Respondent By: Ms. Neha Thakur Date Of Hearing: 11.10.2018 Date Of Pronouncement: 29.10.2018 O R D E R Per Rajesh Kumar, Am This Appeal Filed By The Assessee Is Directed Against The Order Of The Cit(A)-53, Mumbai Dated 31.12.2015 & It Relates To A.Y. 2011-12. 2. The Grounds Raised By The Assessee Read As Under: -

For Appellant: Shri Rahul HakaniFor Respondent: Ms. Neha Thakur
Section 115JSection 143(3)Section 14ASection 234B

…IN THE INCOME TAX APPELLATE TRIBUNAL "A" Bench, Mumbai Before Shri C.N. Prasad, Judicial Member and Shri Rajesh Kumar, Accountant Member M/s. Awas Developers & DCIT, Central Circle-5(4) Construction P. Ltd. 1927, 19th Floor,Air India Thar & Co., 203 Capri Bldg. Vs. Building, Nariman Point, Anant Kanekar Marg Mumbai 400001 Bandra (E), Mumbai 400051 PAN – AADCA0702D Appellant Respondent Appellant by: Shri Rahul Hakani Respondent by: Ms. Neha Thakur Date of Hearing: 11.10.2018 Date of Pronouncement: 29.10.2018 O R D E R Per Rajesh Kumar, AM This appeal filed by the assessee is directed against the order of the CIT(A…

CIT v. Vireet Investments Pvt. Ltd. (82 Taxmann 415) — Cited in 10 Judgments | BharatTax