CIT v. Visual Graphics Computing Services India Pvt. Ltd.

195 DTR 397High Court2020#19671 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,356 Indian tax judgments — from 2023 to 2024.

Sections most often in play

Section 143(3)Section 14A Section 263 Section 8D

Issues it is cited on

disallowance under section 14a disallowance u/s 14a section 14a section 263 section 26 previous year section 11 company section 14 india total income business

Judgments citing CIT v. Visual Graphics Computing Services India Pvt. Ltd.

Mahadev Enclave Pvt. Ltd., Jaipur vs. PCIT(Central), Jaipur

In the result, the appeal of the assessee is allowed

ITA 636/JPR/2024[2019-20]Status: DisposedITAT Jaipur22 Jul 2024AY 2019-20

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Sh. P. C. Parwal, CAFor Respondent: Sh. Anil Dhaka (CIT)

Section 10Section 143(3)Section 14ASection 263

…not apply. PCIT Vs. Kohinoor Project Pvt. Ltd. (2021) 276 Taxman 180 (Bom.) (HC) Section 14A would not apply if no exempt income was received or was receivable during relevant previous year. CIT Vs. Visual Graphics Computing Services India Pvt. Ltd. (2020) 195 DTR 397 (Mad.) (HC) Section 14A cannot be invoked when no exempt income was earned by the assessee in the relevant year. 4. Further Circular No.5 of 2014 issued by the CBDT on 11.02.2014 is not applicable. The various courts including the Supreme Court of India has clarified the above position that in order to attract disallowance under section 14A of t…

Sh. Nawal Kishore Dangayach, A-34-A, Ram Nagar, Shastri Nagar, Jaipur vs. ACIT, Circle-4, Jaipur

In the result, appeal of the assessee is partly allowed

ITA 304/JPR/2023[2016-17]Status: DisposedITAT Jaipur10 Oct 2023AY 2016-17

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri P.C. Parwal (C.A.)For Respondent: Smt. Monisha Choudhary ( Addl. CIT) a

Section 14ASection 37

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. No. 304/JP/2023 fu/kZkj.k o"kZ@Assessment Years : 2016-17 cuke Sh. Nawal Kishore Dangayach ACIT, A-34-A, Ram Nagar, Shastri Vs. Circle-4, Jaipur. Nagar, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ABXPD 6074 D vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri P.C. Parwal (C.A.) jktLo dh vksj ls@ Reve…

M/S Eternal Heart Care Centre & Research Institute Pvt. Ltd., 3A, Jagatpura Road, Near Jawahar Circle, Jaipur vs. PCIT, Jaipur-2, Jaipur

In the result, appeal filed by the assessee is allowed

ITA 263/JPR/2023[2018-19]Status: DisposedITAT Jaipur06 Sept 2023AY 2018-19

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri Yogesh Parwal, CA &For Respondent: Shri James Kurian, CIT-DR

Section 142(1)Section 143(2)Section 143(3)Section 14ASection 263Section 271A

…e in nature. PCIT Vs. Kohinoor Project Pvt. Ltd. (2021) 276 Taxman 180 (Bom) (HC) Section 14A would not apply if no exempt income was received or was receivable during relevant previous year. CIT Vs. Visual Graphics Computing Services India Pvt. Ltd. (2020) 195 DTR 397 (Mad.) (HC) Section 14A cannot be invoked when no exempt income was earned by the assessee in the relevant year PCIT Vs. Wockhardt Hospitals Ltd (2020) 192 DTR 289 (Bom) (HC) Assessee had not earned any exempt income during the assessment year under consideration nor it had claimed any expenditure against any taxfree income, AO was not justified…

Girnar Software Private Limited, 6Th Floor, Jaipur Textile Market, B-2, Near Model Town, Malviya Nagar, Jaipur vs. PCIT – 2, Jaipur, New Central Revenue Building

In the result, the appeal of the assessee is allowed

ITA 330/JPR/2023[2018-19]Status: DisposedITAT Jaipur28 Aug 2023AY 2018-19

Bench: HON’BLE SHRI SANDEEP GOSAIN, JM & HON’BLE SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri PC Parwal, CAFor Respondent: Shri Arvind Kumar (CIT)

Section 142(1)Section 143(2)Section 14ASection 263

…posed of. “ • PCIT vs Kohinoor Project Pvt. Ltd. (2021) 276 Taxman 180 (Bom) (HC): Section 14A would not apply if no exempt income was received or was receivable during relevant previous year. • CIT vs Visual Graphics Computing Services India Pvt. Ltd. (2020) 195 DTR 397 (Mad.) (HC): Section 14A cannot be invoked when no exempt income was earned by the assessee in the relevant year 15 Girnar Software Pvt. Ltd., Jaipur. • PCIT vs Wockhardt Hospitals Ltd (2020) 192 DTR 289 (Bom) (HC): Assessee had not earned any exempt income during the assessment year under consideration nor it had claimed any expenditure agains…