Commissioner of Income Tax (Large Tax Payer Unit) v. Reliance Industries Ltd.

20 SCC 478Reported decision2019#19732 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 353,911 Indian tax judgments — from 2021 to 2023.

Issues it is cited on

section 80mdisallowance under section 14adisallowance u/s 14asection 14asection 80section 14indiatotal incomebusinessinterest

Judgments citing Commissioner of Income Tax (Large Tax Payer Unit) v. Reliance Industries Ltd.

Tata Chemicals Ltd, Mumbai vs. Addl Ciat 2(3), Mumbai

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

ITA 120/MUM/2013[2008-09]Status: DisposedITAT Mumbai10 Nov 2023AY 2008-09

Bench: Shri Vikas Awasthy, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

Section 144C(5)Section 14ASection 43BSection 80

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI VIKAS AWASTHY, HON'BLE JUDICIAL MEMBER & SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ITA.NO. 120/MUM/2013 (A.Y: 2008-09) Tata Chemicals Ltd v. ACIT-2(3) 24, HomiMody Street Aayakar Bhavan Bombay House, Fort M.K. Road, Mumbai- 400020 Mumbai- 400001 PAN: AAACT4059M (Appellant) (Respondent) Assessee Represented by : Shri Nitesh Joshi Department Represented by : Shri Rignesh Das Date of Conclusion of Hearing : 21.09.2023 Date of Pronouncement : 10.11.2023 O R D E R PER S. RIFAUR RAHMAN (AM) 1. This appeal is filed by the assessee against…

Career Point Limited, Kota, Rajasthan vs. Principal Commissioner of Income Tax, Udaipur, Rajasthan

In the result, the appeal of the assessee is allowed

ITA 242/JPR/2023[2018-19]Status: DisposedITAT Jaipur22 Aug 2023AY 2018-19

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

For Appellant: Shri Vijay Goyal, CA &For Respondent: Shri Ajey Malik (CIT)
Section 143(2)Section 143(3)Section 14ASection 263

…bay High Court would now be appreciated in the following discussion. 18. In the above context, it would be apposite to refer to a similar decision in Commissioner of Income Tax (Large Tax Payer Unit) Vs. Reliance Industries Ltd, (2019) 410 ITR 466 SC/ (2019) 20 SCC 478 where a Division Bench of this Court expressly held that where there is finding of fact that interest free funds available to assessee were sufficient to meet its investment it will be presumed that investments were made from such interest free funds….”” (ii) Hon’ble Supreme Court in the case of Commissioner of Income Tax (Large Tax Payer Unit) V…

Shyamm Mariwala, Mumbai vs. ITO Ward -6(3)(3), Mumbai

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

ITA 2494/MUM/2021[2010-11]Status: DisposedITAT Mumbai22 Dec 2022AY 2010-11

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary () Assessment Year: 2010-11 Shyamm Mariwala, Ito Ward-6(3)(3), 216, Vasan Udyog Bhavan, Aayakar Bhavan, Vs. Senapati Bapat Marg, Mumbai-400013. Lower Parel, Mumbai-400013. Pan No. Advpm 4940 K Appellant Respondent Assessee By : Mr. Subhash Chhajed, Ar : Revenue By Mr. R.N. D’Souza, Dr Date Of Hearing : 01/11/2022 Date Of Pronouncement : 22/12/2022

For Appellant: Mr. Subhash Chhajed, AR
Section 14ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI RAHUL CHAUDHARY (JUDICIAL MEMBER) Assessment Year: 2010-11 Shyamm Mariwala, ITO Ward-6(3)(3), 216, Vasan Udyog Bhavan, Aayakar Bhavan, Vs. Senapati Bapat Marg, Mumbai-400013. Lower Parel, Mumbai-400013. PAN No. ADVPM 4940 K Appellant Respondent Assessee by : Mr. Subhash Chhajed, AR : Revenue by Mr. R.N. D’Souza, DR Date of Hearing : 01/11/2022 Date of pronouncement : 22/12/2022 ORDER PER OM PRAKASH KANT, AM This appeal has been preferred by the assessee against the order dated the 4th October,…

The South Indian Bank Ltd vs. The Commissioner of Income Tax

C.A. No.-009606-009606 - 2011Supreme Court09 Sept 2021

Bench: HON'BLE MR. JUSTICE HRISHIKESH ROY

Section 14Section 14A

…tion that investment which has been made in tax free securities, has come out of interest free funds available with assessee. In such situation Section 14A of the Act would not be applicable. Similar views have been expressed 3 (2019) 410 ITR 466 SC/ (2019) 20 SCC 478. 4 (2016) 383 ITR 529 (Bom) / 2016 SCC Online Bom 1109 Page 11 of 22 by other High Courts in CIT Vs. Suzlon Energy Ltd.5, CIT Vs. Microlabs Ltd.6 and CIT Vs. Max India Ltd.7 Mr. S Ganesh the learned Senior Counsel while citing these cases from the High Courts have further pointed out that those judgments have attained finality. On reading of…

Commissioner of Income Tax (Large Tax Payer Unit) v. Reliance Industries Ltd. (20 SCC 478) — Cited in 4 Judgments | BharatTax