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 204High Court2009#196 most cited

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.

378

judgments rely on this decision, according to BharatTax’s citation analysis of 367,154 Indian tax judgments — from 2013 to 2026.

Also referred to as

CIT v. Winsome Textile Industries Ltd. · 319 ITR 204 · Section 14A · disallowance · exempt income · no exempt income · Rule 8D · assessment year · business expenditure · Income Tax Act

Sections most often in play

Section 14A Section 143(3)Section 142(2A)Section 147 Section 2(22)(e)Section 40(a)(ia)Section 40A(2)(b)Section 40A(3)

Issues it is cited on

section 14a(2)disallowance of interest expenditure business expediency section 36(1)(vii)disallowance under section 14a rule of consistency disallowance u/s 14a section 14a commercial expediency section 36(1)section 36 section 40(a)(ia)

Judgments citing CIT v. Winsome Textile Industries Ltd.

ITO, WD-12(1), Kolkata vs. M/S J. K. M. Investment Pvt. Ltd., Kolkata

In the result both the appeals by the revenue are dismissed

ITA 1461/KOL/2015[2008-09]Status: DisposedITAT Kolkata08 Dec 2017AY 2008-09

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Dr.Arjun Lal Saini, Am] I.T.A Nos.1461 & 1462 /Kol/2015 Assessment Years : 2008-09 & 2011-12 I.T.O. Ward – 12 (1) Vs.- M/S J.K.M.Investment (P)Ltd. Kolkata Kolkata. [Pan : Aabcj 2724 L] (Respondent) (Appellant) For The Appellant : Shri S.Dasgupta, Addl. Cit(Dr) For The Respondent : Shri Ankit Jalan, A.R.

For Appellant: Shri S.Dasgupta, Addl. CIT(DR)For Respondent: Shri Ankit Jalan, A.R

Section 2(22)Section 2(22)(e)

…dividend income and in this regard pointed out that no interest expenses has been claimed in the profit and loss account. Secondly, the assessee pointed out that the Hon’ble Punjab and Haryana High Court in the case of CIT vs Winsome Textiles Industries Ltd. 319 ITR 204 (P&H) has taken the view that when the assessee does not claim exemption section 14A will not have any application. 12. CIT(A) deleted the addition made by the AO accepting the contention of the assessee. The following are the relevant observations : “6.2. I have carefully considered the submission of the appellant in the light of the AO's actio…

DCIT, Circle-4(2), Kolkata vs. M/S Vishnu Tea & Industries Private Limited, Kolkata

In the result, the appeal of the assessee is allowed in part

ITA 1829/KOL/2016[2010-11]Status: DisposedITAT Kolkata30 Nov 2017AY 2010-11

Bench: Sri J. Sudhakar Reddy, Hon’Ble Am & Sri Aby T. Varkey, Hon’Ble Jm] I.T.A. No. 1749/Kol/2016 Assessment Year: 2008-09 C.O. No. 64/Kol/2016 A/O. I.T.A. No. 1749/Kol/2016 Assessment Year: 2008-09

…he Hon’ble Bombay High Court in the case of Godrej & Boyce Manufacturing Co. Ltd. vs. DCIT (2010) 194 TAXMAN 203 (Bom) and Pr. CIT vs. Reliance Capital Asset Management Ltd. judgement dt. 19/09/2017. In the case of CIT v.Winsome Textile Industries Ltd. [2009] 319 ITR 204 (PH), it has been held that the disallowance made u/s 14A, cannot exceed the dividend earned. Keeping in this position of law, we uphold the contention of the assessee and delete this addition made under section 14 A, to the extent of Rs.63131/-. DMAT charges of Rs. 1433/-, is disallowed by the Assessing Officer twice. Hence the disallowance is d…

DCIT, Circle-4(2), Kolkata vs. M/S Vishnu Tea & Industries Private Limited, Kolkata

In the result, the appeal of the assessee is allowed in part

ITA 1750/KOL/2016[2009-10]Status: DisposedITAT Kolkata30 Nov 2017AY 2009-10

DCIT, Circle-4(2), Kolkata vs. M/S Vishnu Tea & Industries Private Limited, Kolkata

In the result, the appeal of the assessee is allowed in part

ITA 1749/KOL/2016[2008-09]Status: DisposedITAT Kolkata30 Nov 2017AY 2008-09

M/S. Amira Enterprises Ltd., New Delhi vs. Pr. CIT (C), Gurgaon

In the result, the stay application filed by the assessee is dismissed

ITA 3206/DEL/2017[2014-15]Status: DisposedITAT Delhi29 Nov 2017AY 2014-15

Bench: Shri B.P. Jain & Shri Sudhanshu Srivastava

For Appellant: Shri Salil Kapoor, AdvFor Respondent: Smt. Aparna Karan, CIT- DR

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

…the course of assessment proceedings, the assessee had stated it not received any dividend/exempt income during the relevant previous year. The Hon’ble jurisdictional Punjab & Haryana High Court in the case of CIT v. Winsome Textile Industries Ltd. [(2009) 319 ITR 204] has held that u/s 14A can be made when no exempt income has been earned by the assessee during the relevant previous year. Hence there has been no error committed by the AO by not making any disallowance u/s 14A. • Also, during the course of assessment proceedings, the assessee had vide its order dated 29.06.2016 categorically submitted that…

M/S.Hll Lifecare Ltd(Previously Known As Hindustan Latex Ltd), Trivandrum vs. The ACIT, Trivandrum

ITA 32/COCH/2016[2011-12]Status: DisposedITAT Cochin23 Nov 2017AY 2011-12

Bench: Shri Abraham P.George, Am & Shri George George K, Jm

For Appellant: Sri. Govind ShastriFor Respondent: Sri. A.Dhanaraj, Sr.DR

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Abraham P.George, AM & Shri George George K, JM ITA No.30/Coch/2016 : Asst.Year 2009-2010 ITA No.31/Coch/2016 : Asst.Year 2010-2011 ITA No.32/Coch/2016 : Asst.Year 2011-2012 M/s.HLL Lifecare Limited The Assistant (Previously known as Vs. Commissioner of Income- Hindustan Latex Limited) tax, Circle 1(1) C/o.K.Venkatachalam Aiyer Trivandrum. & Co., CAs, PB No.12 Trivandrum 695 001. PAN : AAACH5598K. (Appellant) (Respondent) Appellant by : Sri. Govind Shastri Respondent by : Sri. A.Dhanaraj, Sr.DR Date of Pronouncement : 23.11..2017 Date of…

M/S.Hll Lifecare Ltd(Previously Known As Hindustan Latex Ltd), Trivandrum vs. The ACIT, Trivandrum

ITA 31/COCH/2016[2010-11]Status: DisposedITAT Cochin23 Nov 2017AY 2010-11

Bench: Shri Abraham P.George, Am & Shri George George K, Jm

For Appellant: Sri. Govind ShastriFor Respondent: Sri. A.Dhanaraj, Sr.DR

M/S.Hll Lifecare Ltd(Previously Known As Hindustan Latex Ltd), Trivandrum vs. The ACIT, Trivandrum

ITA 30/COCH/2016[2009-10]Status: DisposedITAT Cochin23 Nov 2017AY 2009-10

Bench: Shri Abraham P.George, Am & Shri George George K, Jm

For Appellant: Sri. Govind ShastriFor Respondent: Sri. A.Dhanaraj, Sr.DR

DCIT, Chennai vs. Trivitron Health Care Pvt. Ltd., Chennai

In the result, the appeal filed by the Revenue is dismissed

ITA 462/CHNY/2016[2012-13]Status: DisposedITAT Chennai20 Nov 2017AY 2012-13

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं./Ita No.462/Mds/2016 "नधा%रण वष% /Assessment Year: 2012-13

Section 14ASection 36Section 36(1)(iii)

…A No: 88 of 2014 dated 05/05/14 Allahabad High Court. b) CIT Vs Corrtech Energy Pvt Ltd — ITA No: 239 of 2014 dated 24/03/2014- Gujarat High Court. c) CIT Vs Delite Enterprises (ITA No: 2009 of 2014 — Bombay High Court d) CIT Vs Wnsome Textile Industries Ltd (319 ITR 204) - Punjab & Haryana. e) In ITO v. Pioneer Radio Training Services Pvt. Ltd. (ITA No. 4448/Del/2013) (Order dated 19-1-2015), the Delhi ITAT has held that investments in subsidiaries are not to earn dividend income and cannot be considered for disallowance etc. Without prejudice to the claim that there can be no disallowance under section 14A in t…

Asst. Commissioner of Income-Tax, Bangalore vs. M/S.Kausthubha Project Private Limited, Bangalore

In the result, appeal of the Revenue is dismissed

ITA 1310/BANG/2016[2012-2013]Status: DisposedITAT Bangalore17 Nov 2017AY 2012-2013

Bench: Shri. Inturi Rama Rao

For Appellant: NoneFor Respondent: Shri. M. K. Biju, JCIT

Section 14A

…ITA.1310/Bang/2016 Page - 1 IN THE INCOME TAX APPELLATE TRIBUNAL BENGALURU BENCH 'C', BENGALURU BEFORE SHRI. INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI. LALIT KUMAR, JUDICIAL MEMBER I.T.A No.1310/Bang/2016 (Assessment Year : 2012-13) Asst. Commissioner of Income-tax, Circle – 4(1)(1), Bengaluru .. Appellant v. M/s. Kausthubha Project P. Ltd, No.4065, 18th Main, 30th cross, BSK II stage, Bengaluru 560 070 .. Respondent PAN : AACCK4123B Assessee by : None Revenue by : Shri. M. K. Biju, JCIT Heard on : 09.11.2017 Pronounced on : 17.11.2017 O R D E R PER LALIT KUMAR, JUDICIAL MEMBER : The present appeal…

ACIT, New Delhi vs. M/S. Milkfood Ltd., New Delhi

ITA 1227/DEL/2016[2011-12]Status: DisposedITAT Delhi17 Nov 2017AY 2011-12

Bench: Shri D. Manmohan, Vp & Shri Manoj Kumar Aggarwal, Am आयकर आयकर अपील आयकर आयकर अपील अपील सं अपील सं सं./I.T.A. No.1227/Del/2016 सं (िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" / Assessment Year: 2011-12) वष" Assistant Commissioner Of Milkfood Limited 5Th Floor Income Tax Central Circle-4 Bhandari House बनाम नाम नाम/ नाम (Erstwhile Cc-25) 91, Nehru Place Vs. Room No. 331, Ara Centre Delhi Jhandewalan Extension New Delhi. ःथायी लेखा ःथायी लेखा सं सं./जीआइआर जीआइआर सं सं./Pan/Gir No. Aadcm-5913-B ःथायी ःथायी लेखा लेखा सं सं जीआइआर जीआइआर सं सं (अपीलाथ" अपीलाथ" अपीलाथ" /Appellant) अपीलाथ" (ू"यथ" ू"यथ" ू"यथ" / Respondent) ू"यथ" : Revenue By : Shri Pranav Kumar, Ld. Sr.Dr Assessee By : Shri R.S.Singhvi, Ca सुनवाई क" सुनवाई क" तार"ख तार"ख / सुनवाई सुनवाई क" क" तार"ख तार"ख : 16/11/2017 Date Of Hearing घोषणा घोषणा क" घोषणा घोषणा क" क" तार"ख क" तार"ख तार"ख / तार"ख : 17/11/2017 Date Of Pronouncement

For Appellant: Shri R.S.Singhvi, CAFor Respondent: Shri Pranav Kumar, Ld. Sr.DR

Section 143(3)Section 14A

…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. Hossain that, in the context of Section 57(iii), the Supreme Court in Commissioner Of Income Tax, West v. Rajendra Prasad M…

DCIT, New Delhi vs. M/S. Prl Projects & Infrasturcture Ltd., New Delhi

Appeal of the department is dismissed

ITA 5010/DEL/2015[2011-12]Status: DisposedITAT Delhi16 Nov 2017AY 2011-12

Bench: Shri B.P. Jain & Shri Sudhanshu Srivastava

For Appellant: Shri Tarun Kumar Batra, CAFor Respondent: Shri Surenderpal, Sr. DR

Section 115JSection 143(3)Section 14ASection 194HSection 40

…ncl., ITA No. 970/2008, decided on 02.04.2014, made reference to two earlier decisions of the same Court in CIT Vs. 6 DCIT vs. PRL Projects & Infrastructure Ltd. Hero Cycles Limited, [2010] 323 ITR 518 and CIT Vs. Winsome Textile Industries Limited, [2009] 319 ITR 204 to hold that Section 14A cannot be invoked when no exempt income was earned. The second decision is of the Gujarat High Court in Commissioner of Income Tax-I Vs. Corrtech Energy (P.) Ltd. [2014] 223 Taxmann 130 (Guj.). The third decision is of the Allahabad High Court in Income Tax Appeal No. 88 of 2014, Commissioner of Income Tax. (Ii) Kanpur, V…

DCIT, New Delhi vs. M/S. Darcl Logistics Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 979/DEL/2016[2012-13]Status: DisposedITAT Delhi15 Nov 2017AY 2012-13

Bench: : Shri Bhavnesh Saini & Shri L.P. Sahu

Section 14A

…ncome Tax, Faridabad Vs. M/s. Lakhani Marketing Incl., ITA No. 970/2008, decided on 02.04.2014, made reference to two earlier decisions of the same Court in CIT Vs. Hero Cycles Limited, [2010] 323 ITR 518 and CIT Vs. Winsome Textile Industries Limited, [2009] 319 ITR 204 to hold that Section 14A cannot be invoked when no exempt income was earned. The second decision is of the Gujarat High Court in Commissioner of Income Tax-I Vs. Corrtech Energy (P.) Ltd. [2014] 223 Taxmann 130 (Guj). The third decision is of the Allahabad High Court in Income Tax Appeal No. 88 of 2014, Commissioner of Income Tax (li) Kanpur, Vs.…

DCIT - 3(3)(1), Mumbai vs. Rb Holdings Pvt. Ltd., Mumbai

In the result, appeal of the revenue fails

ITA 6461/MUM/2016[2012-13]Status: DisposedITAT Mumbai10 Nov 2017AY 2012-13

Bench: Shri Sktijit Dey () & Shri G Manjunatha ()

Section 14Section 143(3)Section 144Section 14A

…come lax, faridabad Vs. 44/s. Lakhani Marketing Incl., ITA No. 97012008, decided on 02.04.2014, made reference to two earlier decisions of the same Court in CIT Vs. Hero Cycles Limited, [2010] 323 ITR 518 and CIT Vs. Winsome Textile Industries Limited, [2009] 319 ITR 204 to hold that Section 144 cannot be invoked when no exempt income was earned The second decision is of the 6ujarat High Court in commissioner of Income Tax-I Vs. Cori-tech Energy (P.) Ltd. [2014] 223 Taxmann 130 (Cuj.). The third decision is of the Allahabad High Court in Income Tax Appeal No. 88 of 2014, Commissioner of Income Tax (Ii) Kanpur, Vs…

DCIT, Bangalore vs. M/S Wonderla Holidays Limited, Bangalore

In the result, the appeal of the revenue is dismissed

ITA 1107/BANG/2016[2008-09]Status: DisposedITAT Bangalore10 Nov 2017AY 2008-09

Bench: Shri Sunil Kumar Yadav & Shri Jason P. Boazassessment Year : 2008-09

For Appellant: Ms. Susan Mathew, CAFor Respondent: Shri B.R. Ramesh, Jt. CIT(DR)(ITAT), Bengaluru

Section 10Section 143Section 14A

…unjab 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 ITR 97 (Guj) and the third of the Allahabad High Court in CIT v. Shivam Motors (P) Ltd. (decision dated 5th May, 2014, in I. T. A. No. 88 of Page 4 of 7 2014). These three decisions reiterated the position that when an as…

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

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

ITA 6021/DEL/2012[2008-09]Status: DisposedITAT Delhi09 Nov 2017AY 2008-09

Bench: Shri N.K. Saini & Shri K.N. Charry

Section 143(3)Section 144CSection 144C(5)Section 14ASection 35DSection 43BSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘I’ NEW DELHI BEFORE SHRI N.K. SAINI, ACCOUNTANT MEMBER & SHRI K.N. CHARRY, JUDICIAL MEMBER ITA No.-6021/Del/2012 (Assessment Year: 2008-09) Maruti Suzuki India Ltd. vs Addl. CIT Plot No. 1, Nelson Mandela Road, Range-6, Vasant Kunj, New Delhi. C.R. Building, PAN-AAACM0829Q New Delhi. (APPELLANT) (RESPONDENT) Assessee by Sh. Ajay Vohra Revenue by Sh. Aprender Kumar Date of Hearing 21.08.2017 Date of Pronouncement 09.11.2017 ORDER PER SHRI K.N. CHARY, JUDICIAL MEMBER This is an appeal challenging the order dated 29.10.2012 passed by the Assessing Officer u/…

ACIT, New Delhi vs. M/S Educomp Online Supplemental Service Ltd., New Delhi

In the result appeal of the revenue is dismissed

ITA 3439/DEL/2016[2013-14]Status: DisposedITAT Delhi07 Nov 2017AY 2013-14

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: Shri V.K. Aggarwal, ARFor Respondent: Shri Atiq Ahmod, Sr. DR

Section 143(3)Section 14ASection 36

…IT 378 ITR 33 (Delhi), and those of the Hon'ble Punjab and Haryana High Court in CIT Vs. M/s. Lakhani Marketing Incl., ITA No. 970/2008 decided on 02.04.2014, CIT Vs. Hero Cycles Limited [2010] 323 ITR 518 and CIT Vs. Winsome Textile Industries Limited [2009] 319 ITR 204, and those in CIT Vs. Corrtech Energy (P.) Ltd. [2014] 223 Taxmann 130 (Guj.) and, CIT Vs. M/s. Shivam Motors (P) Ltd. in ITA No. 88 of 2014 decided on 05.05.2014 wherein it has been held that no disallowance can be made u/s 14A if there is no exempt income in the relevant, no disallowance under section 14A of the Act could be made. The appellant…

Bpl Ltd, Bangalore vs. Assistant Commissioner of Income Tax Circle-2(1)(1), Bangalore

In the result, the appeal filed by the assessee is allowed

ITA 1055/BANG/2017[2012-13]Status: DisposedITAT Bangalore03 Nov 2017AY 2012-13

Bench: Shri A.K.Garodia, Am & Shri George George K, Jm

For Appellant: --- None ---For Respondent: Smt.Padmameenakshi, JCIT

Section 10(33)Section 14Section 143(2)Section 143(3)Section 14A

…l. (decision dated 2nd April 2014 of the High Court of Punjab and Haryana in ITA No. 970/2008) which in turn referred to two earlier decisions of the same Court in CIT v. Hero Cycles Limited [2010] 323 ITR 518 and CIT v. Winsome Textile Industries Ltd. [2009] 319 ITR 204. The second was of the Gujarat High Court in Commissioner of Income Tax-I v. Corrtech Energy (P) Ltd. [2014] 223 Taxmann 130 (Guj.) and the third of the Allahabad High Court in Commissioner of Income Tax, Kanpur v. Shivam Motors (P) Ltd. (decision dated 5th May 2014 in ITA No. 88/2014). These three decisions reiterated the position that when an A…

M/S. Anjaneya Cold Storage Limited, New Delhi vs. ACIT, New Delhi

In the result, appeal of the assessee is allowed partly

ITA 6079/DEL/2014[2010-11]Status: DisposedITAT Delhi25 Oct 2017AY 2010-11

Bench: Sh. Amit Shukla & Sh. O.P. Kantassessment Year: 2010-11 Vs. Acit, Circle-1(1), New Delhi M/S. Anjaneya Cold Storage Limited, B-35, Lawrence Road Industrial Area, New Delhi Pan : Aaaca0597R (Appellant) (Respondent)

Section 143(2)Section 14A

…Incl. (decision dated 2nd April 2014 of the High Court of Punjab and Haryana in ITA No. 970/2008) which in turn referred to 6 two earlier decisions of the same in CIT v. Hero Cycles Limited [2010] 323 ITR 518 and CIT v. Winsome Textile Industries Ltd. [2009] 319 ITR 204. The second was of the Gujarat High Court in Commissioner of Income Tax-I v. Corrtech Energy (P) Ltd. [2014] 223 Taxmann 130 (Guj.) and the third of the Allahabad High Court in Commissioner of Income Tax, Kanpur v. Shivam Motors (P) Ltd. (decision dated 5th May 2014 in ITA No. 88/2014). These three decisions reiterated the position that when an A…

Assistant Commissioner of Income Tax, Circle-1, Kota vs. M/S Tolaram Satyadev Agro Pvt. Ltd., Kota

In the result, appeal of the revenue stands dismissed

ITA 672/JPR/2017[2013-14]Status: DisposedITAT Jaipur09 Oct 2017AY 2013-14

For Appellant: Shri P.C. Parwal (CA)For Respondent: Shri R.A. Verma (Addl.CIT) fu/kZkfjrh dh vksj ls@

Section 14A

…c. [2014] 226 Taxman 45/49 taxmann.com 257 of the High Court of Punjab and Haryana which in turn referred to two earlier decisions of the same 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. The second was of the Gujarat High Court in CIT v. Corrtech Energy (P.) Ltd. [2014] 223 Taxman 130/ 45 taxmann.com 116 and the third of the Allahabad High Court in CIT v. Shivam Motors (P.) Ltd. [2015] 230 Taxman 63/55 taxmann.com 262. These three decisions reiterated the position that when an Assessee had not earned any taxable income in the re…