CIT vs. Taikisha Engineering India Ltd, 370 ITR 338 and PCIT v. Moonstar Securities Trading and Finance Co. (P) Ltd.

105 Taxmann.com 274High Court2019#4440 most cited

What is CIT vs. Taikisha Engineering India Ltd, 370 ITR 338 and PCIT v. Moonstar Securities Trading and Finance Co. (P) Ltd. authority for?

The Assessing Officer must record specific satisfaction based on objective material to invoke Section 14A, and a general observation about investments is insufficient for applying Rule 8D.

26

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2025.

Also referred to as

CIT vs. Taikisha Engineering India Ltd · PCIT vs. Moonstar Securities Trading and Finance Co. (P) Ltd · Section 14A · Rule 8D · exempt income · disallowance · Assessing Officer satisfaction · dividend income

Sections most often in play

Section 143(3)Section 147Section 14ASection 194ASection 36(1)(viia)Section 40(a)(ia)

Issues it is cited on

section 197a(1a)section 36(2)(v)section 41(4)section 36(1)(v)preliminary expensessection 197asection 36(1)(viii)section 36(1)(viia)section 35dsection 135section 197section 36(2)

Judgments citing CIT vs. Taikisha Engineering India Ltd, 370 ITR 338 and PCIT v. Moonstar Securities Trading and Finance Co. (P) Ltd.

Shriram Transport Finance Company Limited, Chennai vs. DCIT Corporate Circle 6(1), Chennai

In the result, the appeal filed by the assessee in ITA No

ITA 1250/CHNY/2019[2013-14]Status: DisposedITAT Chennai16 Dec 2019AY 2013-14

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddy]

For Appellant: Shri. R. Sivaraman, Advocate
Section 115JSection 143(3)Section 14ASection 234D

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL, ‘B’ BENCH : CHENNAI "ी इंटूर" रामा राव, लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी, "या"यक सद"य के सम" [BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER] आयकर अपील सं./I.T.A. No.1250/CHNY/2019 "नधा"रण वष" /Assessment year : 2013-2014. Vs. The Deputy Commissioner of Shriram Transport Finance Company Ltd, Income Tax, Mookambika Complex, Corporate Circle 6(1) No.4, Lady Desika Road, Chennai. Mylapore, Chennai 600 004. [PAN AAACS 7018R] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant…

Dy. Commissioner of Income Tax 1(1)(1), Mumbai vs. M/S. Gcil Finance Ltd., Mumbai

In the result, the appeal of the Revenue in ITA no

ITA 3092/MUM/2016[2012-13]Status: DisposedITAT Mumbai19 Aug 2019AY 2012-13

Bench: Shri Sandeep Gosain & Shri Ramit Kochar

For Appellant: Shri. R.C JainFor Respondent: Shri. Ajai Pratap Singh (Sr. AR)
Section 143(3)Section 14A

…आयकर अपीऱीय अधिकरण “G” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपीऱ सं./I.T.A. No.3092/Mum/2016 (नििाारण वर्ा / Assessment Year: 2012-13) बिाम/ Deputy Commissioner of M/s. Geecee Fincap Income-tax-1(1)(2) Limited ( Formerly 579, Aayakar Bhavan, known as GCIL Finance v. M.K. Road, Ltd.), 209-210, Arcadia Mumbai-400020 Bldg, 2nd Floor, 195, Nariman Point, Mumbai- 400021 स्थायी ऱेखा सं./ PAN: AADCG0600Q आयकर अपीऱ सं./I.T.A. No.7061/Mum/2017 (नििाारण वर्ा / Assessment Year: 2013-14) बिाम/ G…

ACIT Circle 1, Kumbakonam vs. City Union Bank Limited, Kumbakonam

In the result, appeal of the Revenue in ITA 1316/CHNY/2018

ITA 1316/CHNY/2018[2014-15]Status: DisposedITAT Chennai09 Jul 2019AY 2014-15

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Appellant: Shri. S. Ananthan,C.AFor Respondent: Shri. Sailendra Mamidi, IRS
Section 143(3)Section 14ASection 36(1)Section 36(1)(vii)Section 40Section 41(1)

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : CHENNAI "ी जॉज" माथन, "या"यक सद"य एवं "ी इंटूर" रामा राव, लेखा सद"य के सम" BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. Nos. 1129 & 1130/CHNY/2018 "नधा"रण वष" /Assessment years : 2012-13 and 2014-15. M/s. City Union Bank Limited, Vs. The Assistant Commissioner of Central Office, Income Tax, 149, TSR Big Street, Circle I, Kumbakonam. Kumbakonam. आयकर अपील सं./I.T.A. Nos. 1315& 1316/CHNY/2018 "नधा"रण वष" /Assessment years : 2012-13 and 2014-15. The Assistant Co…

ACIT Circle 1, Kumbakonam vs. City Union Bank Limited, Kumbakonam

In the result, appeal of the Revenue in ITA 1316/CHNY/2018

ITA 1315/CHNY/2018[2012-13]Status: DisposedITAT Chennai09 Jul 2019AY 2012-13

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Appellant: Shri. S. Ananthan,C.AFor Respondent: Shri. Sailendra Mamidi, IRS
Section 143(3)Section 14ASection 36(1)Section 36(1)(vii)Section 40Section 41(1)

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : CHENNAI "ी जॉज" माथन, "या"यक सद"य एवं "ी इंटूर" रामा राव, लेखा सद"य के सम" BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. Nos. 1129 & 1130/CHNY/2018 "नधा"रण वष" /Assessment years : 2012-13 and 2014-15. M/s. City Union Bank Limited, Vs. The Assistant Commissioner of Central Office, Income Tax, 149, TSR Big Street, Circle I, Kumbakonam. Kumbakonam. आयकर अपील सं./I.T.A. Nos. 1315& 1316/CHNY/2018 "नधा"रण वष" /Assessment years : 2012-13 and 2014-15. The Assistant Co…

City Union Bank Limited, Kumbakonam vs. ACIT Circle 1, Kumbakonam

In the result, appeal of the Revenue in ITA 1316/CHNY/2018

ITA 1130/CHNY/2018[2014-15]Status: DisposedITAT Chennai09 Jul 2019AY 2014-15

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Appellant: Shri. S. Ananthan,C.AFor Respondent: Shri. Sailendra Mamidi, IRS
Section 143(3)Section 14ASection 36(1)Section 36(1)(vii)Section 40Section 41(1)

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : CHENNAI "ी जॉज" माथन, "या"यक सद"य एवं "ी इंटूर" रामा राव, लेखा सद"य के सम" BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. Nos. 1129 & 1130/CHNY/2018 "नधा"रण वष" /Assessment years : 2012-13 and 2014-15. M/s. City Union Bank Limited, Vs. The Assistant Commissioner of Central Office, Income Tax, 149, TSR Big Street, Circle I, Kumbakonam. Kumbakonam. आयकर अपील सं./I.T.A. Nos. 1315& 1316/CHNY/2018 "नधा"रण वष" /Assessment years : 2012-13 and 2014-15. The Assistant Co…

City Union Bank Limited, Kumbakonam vs. ACIT Circle 1, Kumbakonam

In the result, appeal of the Revenue in ITA 1316/CHNY/2018

ITA 1129/CHNY/2018[2012-13]Status: DisposedITAT Chennai09 Jul 2019AY 2012-13

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Appellant: Shri. S. Ananthan,C.AFor Respondent: Shri. Sailendra Mamidi, IRS
Section 143(3)Section 14ASection 36(1)Section 36(1)(vii)Section 40Section 41(1)

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : CHENNAI "ी जॉज" माथन, "या"यक सद"य एवं "ी इंटूर" रामा राव, लेखा सद"य के सम" BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. Nos. 1129 & 1130/CHNY/2018 "नधा"रण वष" /Assessment years : 2012-13 and 2014-15. M/s. City Union Bank Limited, Vs. The Assistant Commissioner of Central Office, Income Tax, 149, TSR Big Street, Circle I, Kumbakonam. Kumbakonam. आयकर अपील सं./I.T.A. Nos. 1315& 1316/CHNY/2018 "नधा"रण वष" /Assessment years : 2012-13 and 2014-15. The Assistant Co…