What is CIT v. Winsome Textile Industries Ltd. authority for?

Section 14A of the Income-tax Act, 1961, which disallows expenditure incurred in relation to exempt income, is not applicable if the assessee has not earned any exempt income in the relevant assessment year.

How many judgments cite CIT v. Winsome Textile Industries Ltd.?

378 judgments on BharatTax cite CIT v. Winsome Textile Industries Ltd. (319 ITR 204), spanning 2013 to 2026.

Which sections of the Income Tax Act does CIT v. Winsome Textile Industries Ltd. come up under?

It is most often cited in judgments turning on Section 14A, Section 143(3), Section 142(2A), Section 147, Section 2(22)(e), Section 40(a)(ia).

CIT v. Winsome Textile Industries Ltd. (319 ITR 204)

M/S Kemwell Pvt. Ltd vs. ACIT

In the result, this appeal of Revenue is dismissed

ITA 209/BANG/2014[2009-10]Status: DisposedITAT Bangalore12 Apr 2019AY 2009-10

Bench: Shri N.V. Vasudevan & Shri Jason P. Boaz

For Appellant: Shri B.R. Renuka Prasad, AdvocateFor Respondent: Shri R.N. Siddappaji, Addl.CIT

Section 143(3)Section 43ASection 43A(1)

…jab and Haryana in I. T. A. No. 970 of 2008)--since reported in [2015] 4 ITR-OL 246 (P&H)-- which in turn referred to two earlier decisions of the same court in CIT v. Hero Cycles Ltd. [2010] 323 ITR 518 (P&H) and CIT v. Winsome Textile Industries Ltd. [2009] 319 ITR 204 (P&H). The second was of the Gujarat High Court in CIT v. Corrtech Energy (P.) Ltd. [2014] 223 Taxmann 130 (Guj) ; [2015] 372 1TR 97 (Guj) and the third of the Allahabad High Court in CIT v. Shivam Motors (P) Ltd. (decision dated 5th May, 2014, in T.A. No. 88 of ITA No.1 1071Bang12016 2014). These three decisions reiterated the position that when…

Asst CIT 6(2)(2), Mumbai vs. Essar House Ltd, Mumbai

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

ITA 6980/MUM/2016[2012-13]Status: DisposedITAT Mumbai04 Apr 2019AY 2012-13

Bench: Shri Mahavir Singh & Shri Rajesh Kumarassessment Year: 2012-13

For Appellant: Shri Anuj Kisnadwala, A.RFor Respondent: Shri R. Manjunatha Swamy, D.R

Section 14A

…IT v. Shivam Motors (P) Ltd. [272 CTR 277 (All)] vi) CIT v. Corrtech Energy (P) Ltd. [272 CTR 262 (Guj)] vii) CIT v. Lakhani Marketing Incl. [272 CTR 265 (P&H)] viii) CIT v. Holcim India (P) Ltd. (272 CTR 282 (Del)] ix) CIT v. Winsome Textile Industries Ltd. (319 ITR 204 P&H)” The Ld. A.R. prayed before the Bench that in view of the ratio laid down in the various decisions as stated above the ground raised by the Revenue may be dismissed by upholding the order of Ld. CIT(A) on this issue. 8. After hearing both the parties and perusing the material on record and also the ratio laid down in the various decisions…

The Deputy Commissioner of Income Tax, Circle-4(1), Visakhapatnam vs. Sarita Synthetics & Industries Limited, Rajam

In the result, appeal of the revenue is dismissed

ITA 489/VIZ/2018[2013-14]Status: DisposedITAT Visakhapatnam27 Mar 2019AY 2013-14

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.488 & 489/Viz/2018 (ननधधारण वर्ा/ Assessment Years: 2012-13 & 2013-2014 Respectively) Dy.Commissioner Of Income Tax, Vs. M/S Sarita Synthetics & Circle-4(1) Industries Ltd. Visakhapatnam D.No.11-8-120 Anthakapalli Village Srikakulam [Pan :Aadcs4025R] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Smt. Suman Malik, Dr प्रत्यधथी की ओर से/ Respondent By : None

For Appellant: Smt. Suman Malik, DRFor Respondent: None

Section 143(3)Section 14ASection 40

…of an artificial method of computation on notional and assumed income. We believe thus would be carrying the artifice too far." 21. The decisions in CIT v. M/s Lakhani Marketing Inc, 2014 SCC Online P&H 20357, CIT v. Winsome Textile Industries Limited [2009] 319 ITR 204 (P&H), CIT v. Shivam Motors (P) Ltd (2014) 272 CTR (All) 277 have all taken a similar view. The decision in Taikisha Engineering India Pvt. Ltd. (supra) does not specifically deal with this issue. 22. It was suggested by Mr. Hussain that, in the context of Section 57(iii), the Supreme Court in Commissioner Of Income Tax, West v, Rajendra Prasad M…

The Deputy Commissioner of Income Tax, Circle-4(1), Visakhapatnam vs. Sarita Synthetics & Industries Limited, Srikakulam

In the result, appeal of the revenue is dismissed

ITA 488/VIZ/2018[2012-13]Status: DisposedITAT Visakhapatnam27 Mar 2019AY 2012-13

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.488 & 489/Viz/2018 (ननधधारण वर्ा/ Assessment Years: 2012-13 & 2013-2014 Respectively) Dy.Commissioner Of Income Tax, Vs. M/S Sarita Synthetics & Circle-4(1) Industries Ltd. Visakhapatnam D.No.11-8-120 Anthakapalli Village Srikakulam [Pan :Aadcs4025R] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Smt. Suman Malik, Dr प्रत्यधथी की ओर से/ Respondent By : None

For Appellant: Smt. Suman Malik, DRFor Respondent: None

Section 143(3)Section 14ASection 40

…of an artificial method of computation on notional and assumed income. We believe thus would be carrying the artifice too far." 21. The decisions in CIT v. M/s Lakhani Marketing Inc, 2014 SCC Online P&H 20357, CIT v. Winsome Textile Industries Limited [2009] 319 ITR 204 (P&H), CIT v. Shivam Motors (P) Ltd (2014) 272 CTR (All) 277 have all taken a similar view. The decision in Taikisha Engineering India Pvt. Ltd. (supra) does not specifically deal with this issue. 22. It was suggested by Mr. Hussain that, in the context of Section 57(iii), the Supreme Court in Commissioner Of Income Tax, West v, Rajendra Prasad M…

Dy CIT, Visakhapatnam vs. Kotu Sarath Kumar`, Visakhapatnam

In the result, appeals filed by the assessees in ITA Nos

ITA 496/VIZ/2017[2012-13]Status: DisposedITAT Visakhapatnam20 Mar 2019AY 2012-13

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Ble

For Appellant: ShriG.V.N. Hari–AdvocateFor Respondent: ShriD.K. Sonawal–Sr.DR

Section 132Section 153A

…of an artificial method of computation on notional and assumed income. We believe thus would be carrying the artifice too far." 21. The decisions in CIT v. M/s Lakhani Marketing Inc, 2014 SCC Online P&H 20357, CIT v. Winsome Textile Industries Limited [2009] 319 ITR 204 (P&H), CIT v. Shivam Motors (P) Ltd (2014) 272 CTR (All) 277 have all taken a similar view. The decision in Taikisha Engineering India Pvt. Ltd. (supra) does not specifically deal with this issue. 22. It was suggested by Mr. Hussain that, in the context of Section 57(iii), the Supreme Court in Commissioner Of Income Tax, West v. Rajendra Prasad M…

Kotu Anasuya (Late), Visakhapatnam vs. DCIT, Visakhapatnam

In the result, appeals filed by the assessees in ITA Nos

ITA 494/VIZ/2017[2013-14]Status: DisposedITAT Visakhapatnam20 Mar 2019AY 2013-14

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Ble

For Appellant: ShriG.V.N. Hari–AdvocateFor Respondent: ShriD.K. Sonawal–Sr.DR

Section 132Section 153A

…of an artificial method of computation on notional and assumed income. We believe thus would be carrying the artifice too far." 21. The decisions in CIT v. M/s Lakhani Marketing Inc, 2014 SCC Online P&H 20357, CIT v. Winsome Textile Industries Limited [2009] 319 ITR 204 (P&H), CIT v. Shivam Motors (P) Ltd (2014) 272 CTR (All) 277 have all taken a similar view. The decision in Taikisha Engineering India Pvt. Ltd. (supra) does not specifically deal with this issue. 22. It was suggested by Mr. Hussain that, in the context of Section 57(iii), the Supreme Court in Commissioner Of Income Tax, West v. Rajendra Prasad M…

Kotu Sarat Kumar, Visakhapatnam vs. Dy.CIT., Visakhapatnam

In the result, appeals filed by the assessees in ITA Nos

ITA 493/VIZ/2017[2013-14]Status: DisposedITAT Visakhapatnam20 Mar 2019AY 2013-14

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Ble

For Appellant: ShriG.V.N. Hari–AdvocateFor Respondent: ShriD.K. Sonawal–Sr.DR

Section 132Section 153A

…of an artificial method of computation on notional and assumed income. We believe thus would be carrying the artifice too far." 21. The decisions in CIT v. M/s Lakhani Marketing Inc, 2014 SCC Online P&H 20357, CIT v. Winsome Textile Industries Limited [2009] 319 ITR 204 (P&H), CIT v. Shivam Motors (P) Ltd (2014) 272 CTR (All) 277 have all taken a similar view. The decision in Taikisha Engineering India Pvt. Ltd. (supra) does not specifically deal with this issue. 22. It was suggested by Mr. Hussain that, in the context of Section 57(iii), the Supreme Court in Commissioner Of Income Tax, West v. Rajendra Prasad M…

Resurgere Mines & Minerals India Ltd., New Delhi vs. Addl. CIT, New Delhi

In the result, appeal of Assessee partly allowed

ITA 6601/DEL/2014[2009-10]Status: DisposedITAT Delhi19 Mar 2019AY 2009-10

Bench: Shri Bhavnesh Saini, J.M. & Shri O.P. Kant, A.M.

For Appellant: Ms. Umang LuthraFor Respondent: Smt. Sulekha Verma, CIT-DR

…e also suo motu disallowed Rs.3,33,397/- under section 14A of the Income Tax Act. 20 ITA.No.6601/Del./2014 Resurgere Mines & Minerals India Ltd., New Delhi. The Honourable Punjab and Haryana High Court in the case of CIT vs., Winsome Textile Industries Ltd., 319 ITR 204 (P&H) observed that “Assessee did not make claim of expenses -14A do not apply – Own funds used to acquire shares and no expenses incurred, therefore, no addition could be made. Honourable Delhi High Court in the case of I.P. Support Services India Limited 378 ITR 240 (Del.) held that “No disallowance be made under section 14A in the absence of s…

Ardor in-Fin Pvt. Ltd., Ahmedabad vs. The Deputy Commissioner of Income Tax, Circle-1(1)(1), Ahmedabad

In the result, the appeal is allowed in the terms indicated above

ITA 276/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad14 Mar 2019AY 2013-14

Bench: Shri Pramod Kumar] Assessment Year : 2013-14 Ardor In-Fin Private Limited ......…………......Appellant Ardor House, Mondeal Business Park, B/S. Gurudwara, Thaltej, Ahmedabad – 380 059 [Pan – Aagca 2925 B] Vs. Dy. Commissioner Of Income-Tax .......................Respondent Circle 1(1)(1), Ahmedabad Appearances By: Ankit Talsania For The Appellant Apoorva Bhardwaj For The Respondent Date Of Concluding The Hearing : 13.02.2019 Date Of Pronouncing The Order : 14.03.2019 O R D E R

Section 115JSection 143(3)Section 14A

…as on this basis that the tribunal held that disallowance under section 14A of the Act could not be made. In the process tribunal relied on the decision of Division Bench of Punjab and Haryana High Court in case of CIT v Winsome Textile Industries Ltd. [2009] 319 ITR 204 in which also the Court had observed as under : "7. We do not find any merit in this submission. The judgement of this court in Abhishek Industries Ltd (2006) 286 ITR 1 was on the issue of allowability of interest paid on loans given to sister concerns, without interest. It was held that deduction for interest was permissible when loan was taken…

Ardor in-Fin Pvt. Ltd., Ahmedabad vs. The Deputy Commissioner of Income Tax, Circle-1(1)(1), Ahmedabad

In the result, the appeal is allowed in the terms indicated above

ITA 275/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad14 Mar 2019AY 2012-13

Bench: Shri Pramod Kumar] Assessment Year : 2012-13 Ardor In-Fin Private Limited ......…………......Appellant Ardor House, Mondeal Business Park, B/S. Gurudwara, Thaltej, Ahmedabad – 380 059 [Pan – Aagca 2925 B] Vs. Dy. Commissioner Of Income-Tax .......................Respondent Circle 1(1)(1), Ahmedabad Appearances By: Ankit Talsania For The Appellant Apoorva Bhardwaj For The Respondent Date Of Concluding The Hearing : 13.02.2019 Date Of Pronouncing The Order : 14.03.2019

Section 143(3)Section 14A

…as on this basis that the tribunal held that disallowance under section 14A of the Act could not be made. In the process tribunal relied on the decision of Division Bench of Punjab and Haryana High Court in case of CIT v Winsome Textile Industries Ltd. [2009] 319 ITR 204 in which also the Court had observed as under : "7. We do not find any merit in this submission. The judgement of this court in Abhishek Industries Ltd (2006) 286 ITR 1 was on the issue of allowability of interest paid on loans given to sister concerns, without interest. It was held that deduction for interest was permissible when loan was taken…

Living Media India Ltd., New Delhi vs. DCIT, New Delhi

In the result appeal of the Assessee is partly allowed whereas the appeal of the Revenue is allowed for statistical purposes

ITA 648/DEL/2016[2011-12]Status: DisposedITAT Delhi12 Mar 2019AY 2011-12

Bench: Shri Kuldip Singh & Dr. B. R. R. Kumarliving Media India Ltd. Vs Dcit 9K- Block, Connaught Circle – 15 (2) Circus New Delhi New Delhi - 110005 Pan No.Aaacl0087H

…hen the viewpoint mentioned above, the assessee company has put reliance on following judgments of High Courts: a) CIT vs Holcim India Pvt Ltd ITA 486 of 2014 [Delhi HC] b) CIT v's Delite Enterprises ITA 110 of 2009 [Bombay HC] c) CIT vs Winsome Textiles ltd [319 ITR 204 [Punjab & Haryana HC] d) CIT vs Corrtech Energy Pvt Ltd 233 Taxmann 130 [Gujarat HC] e) CIT vs Shivam Motors Pvt Ltd ITA 88 of 2014 [ Allahabad HC] f) Alliance Infrastructure Projects Pvt Ltd vs DCIT [ITAT Bangalore] 8. Further, the brief summary of the various judgments put reliance by the assessee company is mentioned below:: In the case of DC…

ACIT, New Delhi vs. M/S. Living Media India Ltd., New Delhi

In the result appeal of the Assessee is partly allowed whereas the appeal of the Revenue is allowed for statistical purposes

ITA 1034/DEL/2016[2011-12]Status: DisposedITAT Delhi12 Mar 2019AY 2011-12

Bench: Shri Kuldip Singh & Dr. B. R. R. Kumarliving Media India Ltd. Vs Dcit 9K- Block, Connaught Circle – 15 (2) Circus New Delhi New Delhi - 110005 Pan No.Aaacl0087H

…hen the viewpoint mentioned above, the assessee company has put reliance on following judgments of High Courts: a) CIT vs Holcim India Pvt Ltd ITA 486 of 2014 [Delhi HC] b) CIT v's Delite Enterprises ITA 110 of 2009 [Bombay HC] c) CIT vs Winsome Textiles ltd [319 ITR 204 [Punjab & Haryana HC] d) CIT vs Corrtech Energy Pvt Ltd 233 Taxmann 130 [Gujarat HC] e) CIT vs Shivam Motors Pvt Ltd ITA 88 of 2014 [ Allahabad HC] f) Alliance Infrastructure Projects Pvt Ltd vs DCIT [ITAT Bangalore] 8. Further, the brief summary of the various judgments put reliance by the assessee company is mentioned below:: In the case of DC…

Vikas Globalone Ltd., New Delhi vs. DCIT, Circle- 26(2), New Delhi

In the result, appeal of Assessee is partly allowed

ITA 2498/DEL/2018[2012-13]Status: DisposedITAT Delhi08 Mar 2019AY 2012-13

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

For Appellant: Shri Piyush KamalFor Respondent: Shri S.S. Rana, CIT-D.R

Section 115JSection 37Section 80I

…an 43 (SC) and decision of Bombay High Court in the case of CIT vs., Reliance Utilities and Power Ltd., 178 Taxman 135 (Bom.). The assessee also relied upon decision of the Punjab and Haryana High Court in the case of CIT vs., Winsome Textile Industries Ltd., 319 ITR 204 (P&H). The assessee also submitted that borrowed funds of the assessee have been utilised in a mixed way for the investment in the partnership firm and also for its own business. It was, therefore, submitted that no addition could be made under section 14A of the Income Tax Act. The A.O. however, 10 ITA.No.2498/Del./2018 M/s. Vikas Globalone Ltd…

Gold Finch Jewellery Ltd., Ahmedabad vs. The DCIT, Circle-2(1)(1), Ahmedabad

In the result the appeal of the assessee is allowed

ITA 1075/AHD/2016[2009-10]Status: DisposedITAT Ahmedabad01 Mar 2019AY 2009-10

Bench: Shri Waseem Ahmed & Ms Madhumita Royआयकर अपील सं./Ita Nos.1075-1076/Ahd/2016 "नधा"रण वष"/Asstt. Years: 2009-2010 & 2012-2013 D.C.I.T. Gold Finch Jewellery Ltd., Circle-2(1)(1), G-5,Pariseema Complex, Vs. Ahmedabad-380015 Nr. Swagat Cross Roads, C.G. Road, Ahmedabad-380006. Pan: Aaacg6992L

For Respondent: Shri VinodTanwani, Sr.DR

Section 143(3)

…as on this basis that the tribunal held that disallowance under section 14A of the Act could not be made. In the process tribunal relied on the decision of Division Bench of Punjab and Haryana High Court in case of CIT v Winsome Textile Industries Ltd. [2009] 319 ITR 204 in which also the Court had observed as under : "7. We do not find any merit in this submission. The judgement of this court in Abhishek Industries Ltd (2006) 286 ITR 1 was on the issue of allowability of interest paid on loans given to sister concerns, without interest. It was held that deduction for interest was permissible when loan was taken…

ACIT, Chandigarh vs. M/S A.B. Sugars Ltd., Chandigarh

In the result, there is no merit in the appeal of the Revenue and the same is accordingly dismissed

ITA 1051/CHANDI/2018[2011-12]Status: DisposedITAT Chandigarh21 Feb 2019AY 2011-12

Bench: Shri Sanjay Garg & Ms. Annapurna Guptaआयकर अपील सं./ Ita No. 1051/Chd/2018 "नधा"रण वष" / Assessment Year : 2011-12 The Dcit, M/S A.B. Sugars Ltd., बनाम Circle 1(1), (Formerly Known As M/S Guru Chandigarh Teg Bahadur Sugar Ltd.,) H.No. 77,Sector 11-A, Chandigarh "थायी लेखा सं./Pan No: Aabcg3045M अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Shri T.N. Singla, CAFor Respondent: Sh. Sandeep Dahiya, CA

Section 14ASection 36Section 36(1)

…the extent of tax exempt income earned by the assessee. The issue is squarely covered by the various decisions of the Hon'ble High Courts including that of the Jurisdictional High Court of Punjab and Haryana in the case of ‘CIT Vs. Winsome Textiles’ (2009) 319 ITR 204 (P&H) and Hon'ble Delhi High Court in the case of ‘Cheminvest Ltd Vs. ITO’ (2015) 378 ITR 33 (Delhi) and of the Hon'ble Gujarat High Court in the case of ‘Corrtech Energy P. Ltd. (2014) 45 Taxman.com 116’ and further of the Hon'ble Allahabad High Court in the case of ‘CIT Vs. M/s Shivam Motors (P) Ltd’ (2014) 272 CTR (All) 277 and various other…

M/S Nasa Agro Industries Pvt. Ltd, Fazilka vs. The Asstt. Commissioner of Income Tax, Circle- II, Bathinda

In the result, the appeal i

ITA 537/ASR/2017[2014-15]Status: DisposedITAT Amritsar21 Feb 2019AY 2014-15

Bench: Sh. N.S.Saini & Sh. N.K.Choudhry

For Appellant: Sh. P.K. Anand (Ld. CA)For Respondent: Smt. Ratinder Kaur (Ld. DR)

Section 14ASection 250(6)

…e other hand, learned counsel for the assessee besides supporting the order passed by the CIT(A) and the Tribunal relied upon judgments of this Court in CIT v. Hero Cycles Ltd. [2010] 323 ITR 518/189 Taxman 50 and CIT v. Winsome Textile Industries Ltd. [2009] 319 ITR 204, to contend that finding has been recorded by the CIT(A) as well as the Tribunal that there was no dividend income and in such a situation, provisions of Section 14A of the Act had no applicability. According to the learned counsel, the CIT(A) and the Tribunal had held the assessee to be entitled to claim deduction on account of interest liabilit…

M/S Nasa Agro Industries Pvt. Ltd, Fazilka vs. The Asstt. Commissioner of Income Tax, Circle- II, Bathinda

In the result, the appeal i

ITA 536/ASR/2017[2013-14]Status: DisposedITAT Amritsar21 Feb 2019AY 2013-14

Bench: Sh. N.S.Saini & Sh. N.K.Choudhry

For Appellant: Sh. P.K. Anand (Ld. CA)For Respondent: Smt. Ratinder Kaur (Ld. DR)

Section 14ASection 250(6)

…e other hand, learned counsel for the assessee besides supporting the order passed by the CIT(A) and the Tribunal relied upon judgments of this Court in CIT v. Hero Cycles Ltd. [2010] 323 ITR 518/189 Taxman 50 and CIT v. Winsome Textile Industries Ltd. [2009] 319 ITR 204, to contend that finding has been recorded by the CIT(A) as well as the Tribunal that there was no dividend income and in such a situation, provisions of Section 14A of the Act had no applicability. According to the learned counsel, the CIT(A) and the Tribunal had held the assessee to be entitled to claim deduction on account of interest liabilit…

The Asst. Commissioner of Income Tax, Circle-2(1)(1), Ahmedabad vs. M/S. Harsha Engineers Ltd., Ahmedabad

In the result, appeal of the Revenue is dismissed

ITA 2112/AHD/2017[2014-15]Status: DisposedITAT Ahmedabad21 Feb 2019AY 2014-15

Bench: Shri Rajpal Yadav & Shri Amarjit Singhआयकर अपील सं./ Ita No.2112/Ahd/2017 "नधा"रण वष"/Asstt. Year: 2014-15 Acit, Cir.2(1)(1) Vs. M/S.Harsha Engineerings Ltd. Ahmedabad. Sakhej Bavla Road Po Changodar Ahmedabad. Pan : Aaach 4828 C

For Appellant: Shri Tushar Hemani, ARFor Respondent: Shri S.K. Dev, Sr.DR

Section 115JSection 143(2)Section 14A

…as on this basis that the tribunal held that disallowance under section 14A of the Act could not be made. In the process tribunal relied on the decision of Division Bench of Punjab and Haryana High Court in case of CIT v Winsome Textile Industries Ltd. [2009] 319 ITR 204 in which also the Court had observed as under : "7. We do not find any merit in this submission. The judgement of this court in Abhishek Industries Ltd (2006) 286 ITR 1 was on the issue of allowability of interest paid on loans given to sister concerns, without interest. It was held that deduction for interest was permissible when loan was taken…

M/S Brigade Enterprises Ltd, Bangalore vs. Deputy Commissioner of Income Tax Circle-1(1)(2), Bangalore

In the result, the assessee’s appeals for assessment years 2008-09 to 2010-11 are partly allowed for statistical purposes

ITA 530/BANG/2018[2010-11]Status: DisposedITAT Bangalore08 Feb 2019AY 2010-11

Bench: Shri Jason P Boaz & Shri Pavan Kumar Gadale

For Appellant: Shri. B. R. Sudheendra, CAFor Respondent: Shri. R. N. Siddappaji, Addl. CIT

Section 143(3)Section 14A

…held that if no dividend income was earned, section 14A couldnot be invoked. The Hon’ble Delhi High Court has referred to the decisions, which we have noted earlier i.e.: - M/s Shivam Motors (P) Ltd. ITA 88 of 2014 (All.); - Winsome Textile Industries Ltd. 319 ITR 204 (P&H) - M/s Lakhani Marketing ITA 970 of 2008 (P&H) - Corrtech Energy Pvt. Ltd. 223 Taxman 130 (Guj.). - CIT Vs. Hero Cycles Ltd. 323 ITR 518. 11.2. The submission of ld. Principal CIT(DR) is that ITAT in the case of Delhi Special Bench in the case of Cheminvest Ltd. (supra) has specifically held that even if there is no exempt income, the provis…

Brigade Enterprises Ltd, Bangalore vs. Deputy Commissioner of Income Tax Circle-1(1)(2), Bangalore

In the result, the assessee’s appeals for assessment years 2008-09 to 2010-11 are partly allowed for statistical purposes

ITA 529/BANG/2018[2009-10]Status: DisposedITAT Bangalore08 Feb 2019AY 2009-10

Bench: Shri Jason P Boaz & Shri Pavan Kumar Gadale

For Appellant: Shri. B. R. Sudheendra, CAFor Respondent: Shri. R. N. Siddappaji, Addl. CIT

Section 143(3)Section 14A

…held that if no dividend income was earned, section 14A couldnot be invoked. The Hon’ble Delhi High Court has referred to the decisions, which we have noted earlier i.e.: - M/s Shivam Motors (P) Ltd. ITA 88 of 2014 (All.); - Winsome Textile Industries Ltd. 319 ITR 204 (P&H) - M/s Lakhani Marketing ITA 970 of 2008 (P&H) - Corrtech Energy Pvt. Ltd. 223 Taxman 130 (Guj.). - CIT Vs. Hero Cycles Ltd. 323 ITR 518. 11.2. The submission of ld. Principal CIT(DR) is that ITAT in the case of Delhi Special Bench in the case of Cheminvest Ltd. (supra) has specifically held that even if there is no exempt income, the provis…

CIT v. Winsome Textile Industries Ltd.

What is CIT v. Winsome Textile Industries Ltd. authority for?

Also referred to as

Sections most often in play

Issues it is cited on

Judgments citing CIT v. Winsome Textile Industries Ltd.

M/S Kemwell Pvt. Ltd vs. ACIT

Asst CIT 6(2)(2), Mumbai vs. Essar House Ltd, Mumbai

The Deputy Commissioner of Income Tax, Circle-4(1), Visakhapatnam vs. Sarita Synthetics & Industries Limited, Rajam

The Deputy Commissioner of Income Tax, Circle-4(1), Visakhapatnam vs. Sarita Synthetics & Industries Limited, Srikakulam

Dy CIT, Visakhapatnam vs. Kotu Sarath Kumar`, Visakhapatnam

Kotu Anasuya (Late), Visakhapatnam vs. DCIT, Visakhapatnam

Kotu Sarat Kumar, Visakhapatnam vs. Dy.CIT., Visakhapatnam

Resurgere Mines & Minerals India Ltd., New Delhi vs. Addl. CIT, New Delhi

Ardor in-Fin Pvt. Ltd., Ahmedabad vs. The Deputy Commissioner of Income Tax, Circle-1(1)(1), Ahmedabad

Ardor in-Fin Pvt. Ltd., Ahmedabad vs. The Deputy Commissioner of Income Tax, Circle-1(1)(1), Ahmedabad

Living Media India Ltd., New Delhi vs. DCIT, New Delhi

ACIT, New Delhi vs. M/S. Living Media India Ltd., New Delhi

Vikas Globalone Ltd., New Delhi vs. DCIT, Circle- 26(2), New Delhi

Gold Finch Jewellery Ltd., Ahmedabad vs. The DCIT, Circle-2(1)(1), Ahmedabad

ACIT, Chandigarh vs. M/S A.B. Sugars Ltd., Chandigarh

M/S Nasa Agro Industries Pvt. Ltd, Fazilka vs. The Asstt. Commissioner of Income Tax, Circle- II, Bathinda

M/S Nasa Agro Industries Pvt. Ltd, Fazilka vs. The Asstt. Commissioner of Income Tax, Circle- II, Bathinda

The Asst. Commissioner of Income Tax, Circle-2(1)(1), Ahmedabad vs. M/S. Harsha Engineers Ltd., Ahmedabad

M/S Brigade Enterprises Ltd, Bangalore vs. Deputy Commissioner of Income Tax Circle-1(1)(2), Bangalore

Brigade Enterprises Ltd, Bangalore vs. Deputy Commissioner of Income Tax Circle-1(1)(2), Bangalore