DCIT, Central Circle 18 and 19, Mumbai v. Viraj Profiles Limited

64 Taxmann.com 52Income Tax Appellate Tribunal2015#2657 most cited

What is DCIT, Central Circle 18 and 19, Mumbai v. Viraj Profiles Limited authority for?

Expenditure disallowed under Section 14A must be added back to the book profit for the purpose of computing Minimum Alternate Tax (MAT) under Section 115JB.

44

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2025.

Also referred to as

DCIT v. Viraj Profiles Limited · Viraj Profiles · Section 115JB · Section 14A · book profit · MAT computation · disallowance for exempt income · add back expenditure · ITAT Mumbai

Sections most often in play

Section 115JBSection 14ASection 143(3)Section 250Section 10Section 143(2)Section 154Section 234A

Issues it is cited on

section 14(2)goodwill arising on amalgamationsection 2(19aa)section 10(33)section 9(1)(ii)minimum alternate taxsection 43(6)(c)resulting companysection 14a disallowancesection 106section 14(1)section 55(2)

Judgments citing DCIT, Central Circle 18 and 19, Mumbai v. Viraj Profiles Limited

DIDU INVESTMENTS PRIVATE LIMITED,KOLKATA vs. D.C.I.T.,CIRCLE-6(1), KOLKATA

The appeal of the assessee is partly allowed

ITA 2585/KOL/2024[2014-15]Status: DisposedITAT Kolkata13 Aug 2025AY 2014-15

Bench: SHRI SONJOY SARMA, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)

Section 115JSection 14ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, KOLKATA SHRI SONJOY SARMA, JUDICIAL MEMBER SHRI SANJAY AWASTHI, ACCOUNTANT MEMBER I.T.A. No. 2585/Kol/2024 (Assessment Year 2014-2015) Didu Investments Private Limited, 21, Strand Road Dalhousie, Kolkata - 700001 [PAN: AABCD1810F] ……..…...…………….... Appellant vs. Deputy Commissioner of Income Tax, Circle 6(1), Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata - 700069 ................................ Respondent Appearances by: Assessee represented by : Saurav Garg, ACA, Anand Karnani, ACA Department represented by : Sima Das Biswas, JCIT, Sr. DR Date…

THE DY. COMMISSIONER OF INCOME TAX CIRCLE-4(1)(1), AHMEDABAD vs. SUZLON ENERGY LTD.,, AHMEDABAD

In the result the Ground Nos

ITA 303/AHD/2023[2017-18]Status: DisposedITAT Ahmedabad12 Nov 2024AY 2017-18

Bench: Shri T.R. SENTHIL KUMAR (Judicial Member), Shri Makarand Vasant Mahadeokar (Accountant Member)

Section 115JSection 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri T.R. SENTHIL KUMAR, Judicial Member And Shri Makarand Vasant Mahadeokar, Accountant Member ITA Nos. 198 & 199/Ahd/2023 Asst. Year. 2016-17 & 2017-18 Suzlon Energy Ltd. The DCIT, 5, Shrimali Society, Circle-4(1)(1), Suzlon House, Nr. Vs Ahmedabad Shree Krishna Centre, Navrangpura Ahmedabad-380009, PAN: AADCS0472N ITA Nos. 302 & 303/Ahd/2023 Asst. Years. 2016-17 & 2017-18 The DCIT, Suzlon Energy Ltd. Circle-4(1)(1), 5, Shrimali Society, Ahmedabad Vs Suzlon House, Nr. Shree Krishna Centre, Navrangpura Ahmedabad-380009, PAN: AADCS0472N (Appell…

THE DY. COMMISSIONER OF INCOME TAX CIRCLE-4(1)(1), AHMEDABAD vs. SUZLON ENERGY LTD.,, AHMEDABAD

In the result the Ground Nos

ITA 302/AHD/2023[2016-17]Status: DisposedITAT Ahmedabad12 Nov 2024AY 2016-17

Bench: Shri T.R. SENTHIL KUMAR (Judicial Member), Shri Makarand Vasant Mahadeokar (Accountant Member)

Section 115JSection 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri T.R. SENTHIL KUMAR, Judicial Member And Shri Makarand Vasant Mahadeokar, Accountant Member ITA Nos. 198 & 199/Ahd/2023 Asst. Year. 2016-17 & 2017-18 Suzlon Energy Ltd. The DCIT, 5, Shrimali Society, Circle-4(1)(1), Suzlon House, Nr. Vs Ahmedabad Shree Krishna Centre, Navrangpura Ahmedabad-380009, PAN: AADCS0472N ITA Nos. 302 & 303/Ahd/2023 Asst. Years. 2016-17 & 2017-18 The DCIT, Suzlon Energy Ltd. Circle-4(1)(1), 5, Shrimali Society, Ahmedabad Vs Suzlon House, Nr. Shree Krishna Centre, Navrangpura Ahmedabad-380009, PAN: AADCS0472N (Appell…

SUZLON ENERGY LTD.,,AHMEDABAD vs. THE DY. COMMISSIONER OF INCOME TAX CIRCLE-4(1)(1), AHMEDABAD

In the result the Ground Nos

ITA 199/AHD/2023[2017-18]Status: DisposedITAT Ahmedabad12 Nov 2024AY 2017-18

Bench: Shri T.R. SENTHIL KUMAR (Judicial Member), Shri Makarand Vasant Mahadeokar (Accountant Member)

Section 115JSection 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri T.R. SENTHIL KUMAR, Judicial Member And Shri Makarand Vasant Mahadeokar, Accountant Member ITA Nos. 198 & 199/Ahd/2023 Asst. Year. 2016-17 & 2017-18 Suzlon Energy Ltd. The DCIT, 5, Shrimali Society, Circle-4(1)(1), Suzlon House, Nr. Vs Ahmedabad Shree Krishna Centre, Navrangpura Ahmedabad-380009, PAN: AADCS0472N ITA Nos. 302 & 303/Ahd/2023 Asst. Years. 2016-17 & 2017-18 The DCIT, Suzlon Energy Ltd. Circle-4(1)(1), 5, Shrimali Society, Ahmedabad Vs Suzlon House, Nr. Shree Krishna Centre, Navrangpura Ahmedabad-380009, PAN: AADCS0472N (Appell…

SUZLON ENERGY LTD.,,AHMEDABAD vs. THE DY. COMMISSIONER OF INCOME TAX CIRCLE-4(1)(1), AHMEDABAD

In the result the Ground Nos

ITA 198/AHD/2023[2016-17]Status: DisposedITAT Ahmedabad12 Nov 2024AY 2016-17

Bench: Shri T.R. SENTHIL KUMAR (Judicial Member), Shri Makarand Vasant Mahadeokar (Accountant Member)

Section 115JSection 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri T.R. SENTHIL KUMAR, Judicial Member And Shri Makarand Vasant Mahadeokar, Accountant Member ITA Nos. 198 & 199/Ahd/2023 Asst. Year. 2016-17 & 2017-18 Suzlon Energy Ltd. The DCIT, 5, Shrimali Society, Circle-4(1)(1), Suzlon House, Nr. Vs Ahmedabad Shree Krishna Centre, Navrangpura Ahmedabad-380009, PAN: AADCS0472N ITA Nos. 302 & 303/Ahd/2023 Asst. Years. 2016-17 & 2017-18 The DCIT, Suzlon Energy Ltd. Circle-4(1)(1), 5, Shrimali Society, Ahmedabad Vs Suzlon House, Nr. Shree Krishna Centre, Navrangpura Ahmedabad-380009, PAN: AADCS0472N (Appell…

DCIT 3(3)(1), MUMBAI, MUMBAI vs. SP PORT MAINTENANCE PRIVATE LIMITED, MUMBAI

ITA 3896/MUM/2023[2018-19]Status: DisposedITAT Mumbai25 Jun 2024AY 2018-19

Bench: Ms. Padmavathy S. & Shri. Raj Kumar Chauhan

Section 115JSection 142(1)Section 143(2)Section 14ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G”, MUMBAI BEFORE MS. PADMAVATHY S., ACCOUNTANT MEMBER AND SHRI. RAJ KUMAR CHAUHAN, JUDICIAL MEMBER ITA NO. 3895/MUM/2023 (A.Y: 2017-18) AND ITA NO. 3896/MUM/2023 (A.Y: 2018-19) DCIT 3(3)1 Vs. SP Port Maintenance Private Limited Room No. 522, Aaykar Bhavan, M. K. Road, Churchgate, Mumbai – 400 020. 41/44, Shapoorji Pallonji Centre Mumbai, Colaba S.O, Mumbai - 400 005. PAN: AAXCS6219B (Appellant) (Respondent) Assessee Represented by Shri. Dharan V. Gandhi Department Represented by Shri. G. Santosh Kumar Date of conclusion of Hearing 13.06.2024 Date of Pronouncemen…

DCIT 3(3)(1), MUMBAI vs. SP PORT MAINTENANCE PRIVATE LIMITED, MUMBAI

In the result, appeal filed by the revenue are dismissed in the above terms

ITA 3895/MUM/2023[2017-18]Status: DisposedITAT Mumbai25 Jun 2024AY 2017-18

Bench: Ms. Padmavathy S. & Shri. Raj Kumar Chauhan & Dcit 3(3)1 Vs. Sp Port Maintenance Private Room No. 522, Aaykar Bhavan, M. Limited K. Road, Churchgate, Mumbai – 41/44, Shapoorji Pallonji 400 020. Centre Mumbai, Colaba S.O, Pan: Aaxcs6219B Mumbai – 400 005. (Appellant) (Respondent)

Section 115JSection 142(1)Section 143(2)Section 14ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G”, MUMBAI BEFORE MS. PADMAVATHY S., ACCOUNTANT MEMBER AND SHRI. RAJ KUMAR CHAUHAN, JUDICIAL MEMBER AND DCIT 3(3)1 Vs. SP Port Maintenance Private Room No. 522, Aaykar Bhavan, M. Limited K. Road, Churchgate, Mumbai – 41/44, Shapoorji Pallonji 400 020. Centre Mumbai, Colaba S.O, PAN: AAXCS6219B Mumbai – 400 005. (Appellant) (Respondent) Assessee Represented by : Shri. Dharan V. Gandhi Department Represented by : Shri. G. Santosh Kumar Date of conclusion of Hearing : 13.06.2024 Date of Pronouncement : 25.06.2024 O R D E R PER RAJ KUMAR CHAUHAN (J.M.): 1. The appe…

SMITA CONDUCTORS PRIVATE LIMITED,MUMBAI vs. CIRCLE 3(3)(1), MUMBAI, MUMBAI

The appeal of the assessee is allowed

ITA 63/MUM/2024[2018-19]Status: DisposedITAT Mumbai30 May 2024AY 2018-19

Bench: Shri Amit Shukla & Shri Ratnesh Nandan Sahayassessment Year: 2018-19 M/S. Smita Conductors Circle 3(3)(1) Private Limited Aayakar Bhavan, 1402/03, 1402/3, Maharshi Karve Rd, Vs. Raheja Centre, New Marine Lines, Free Press Road, Churchgate- 400020. Nariman Point- 400021. Pan: Aaacs5379K (Appellant) (Respondent) Present For: Assessee By : Shri Sunil Hirawat, A.R. Revenue By : Shri P. D. Chougule (Addl. Cit), Sr. D.R. Date Of Hearing : 27 . 05 . 2024 Date Of Pronouncement : 30 . 05 . 2024 O R D E R Per: Ratnesh Nandan Sahay: 1. This Appeal Has Been Filed By The Appellant Against The Order Of The Ld. Cit Appeal Passed U/S 250 Of The Income Tax Act (Act In Short) Vide Its Order No. Itba/ Nfac/S/250/2023- 24/1058749394(1) Dated 14/12/2023 For Assessment Year 2018- 19. 2. Following Grounds Of Appeal Have Been Raised:

For Appellant: Shri Sunil Hirawat, A.RFor Respondent: Shri P. D. Chougule (Addl. CIT), Sr. D.R
Section 10(34)Section 10(38)Section 115JSection 14ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “E”, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI RATNESH NANDAN SAHAY, ACCOUNTANT MEMBER Assessment Year: 2018-19 M/s. Smita Conductors Circle 3(3)(1) Private Limited Aayakar Bhavan, 1402/03, 1402/3, Maharshi Karve Rd, Vs. Raheja Centre, New Marine Lines, Free Press Road, Churchgate- 400020. Nariman Point- 400021. PAN: AAACS5379K (Appellant) (Respondent) Present for: Assessee by : Shri Sunil Hirawat, A.R. Revenue by : Shri P. D. Chougule (Addl. CIT), Sr. D.R. Date of Hearing : 27 . 05 . 2024 Date of Pronouncement : 30 . 05 . 2024 O R D E R Per: Ratn…

INDIABULLS REAL ESTATE LIMITED,NEW DELHI vs. DCIT CENTRAL CIRCLE 12(1), NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 5954/DEL/2019[2013-14]Status: DisposedITAT Delhi17 May 2024AY 2013-14

Bench: Shri M. Balaganesh & Shri Vimal Kumarm/S. Indiabulls Real Estate Ltd, Vs. Dcit, M-62 & 63, First Floor, Central Circle-12(1), Connaught Place, New Delhi New Delhi (Appellant) (Respondent) Pan:Aabci5194F

For Appellant: Shri Lalit Mohan, CAFor Respondent: Shri Sandip Kumar Mishra, Sr. DR
Section 143(3)Section 14ASection 14A(2)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C”: NEW DELHI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SHRI VIMAL KUMAR, JUDICIAL MEMBER M/s. Indiabulls Real Estate Ltd, Vs. DCIT, M-62 & 63, First Floor, Central Circle-12(1), Connaught Place, New Delhi New Delhi (Appellant) (Respondent) PAN:AABCI5194F Assessee by : Shri Lalit Mohan, CA Shri Parth Singhal, Adv Revenue by: Shri Sandip Kumar Mishra, Sr. DR Date of Hearing 14/05/2024 Date of pronouncement /05/2024 O R D E R PER M. BALAGANESH, A. M.: 1. The appeal in ITA No.5954/Del/2019 for AY 2013-14, arises out of the order of the Commissioner of Income Tax (…

VIP INDUSTRIES LIMITED ,MUMBAI vs. DY COMMISSIONER OF INCOME TAX, CIRCLE-8(3)(1), MUMBAI

ITA 4135/MUM/2023[2018-19]Status: DisposedITAT Mumbai29 Apr 2024AY 2018-19

Bench: going to Rule 8D on the basis of the decision of the Hon'ble Supreme Court in the case of Maxopp Investment Ldt vs CIT 402 ITR 640.

For Appellant: Shri J P BairagraFor Respondent: Ms. Rajeshwari Menon
Section 143(3)Section 14ASection 14A(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL "F" BENCH, MUMBAI SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER VIP Industries Limited, 5th Floor, 88C DGP House, Old Prabhadevi Road, Prabhadevi, Mumbai - 400025 [PAN: AAACV0177G] …………… Appellant Deputy Commissioner of Income Tax, Vs Circle 8(3)(1), Mumbai, Aayakar Bhawan, Mumbai-400020 ……………. Respondent Appearance For the Appellant/Assessee : Shri J P Bairagra Ms. Rupa Nanda For the Respondent/Department : Ms. Rajeshwari Menon Date Conclusion of hearing : 25.04.2024 Pronouncement of order : 29.04.2024 O R D E R Per Rahul Chaudhary, Judicial M…

THE ACIT, CIRCLE-1(1)(1), VADODARA vs. GUJARAT URJA VIKAS NIGAM LIMITED, VADODARA

In the result, the appeal of the assessee is allowed for statistical purposes and the appeal filed by the Revenue is partly allowed for statistical purposes

ITA 178/AHD/2023[2018-19]Status: DisposedITAT Ahmedabad15 Mar 2024AY 2018-19

Bench: Smt. Annapurna Gupta & Ms. Madhumita Roy

For Appellant: Respondent by : Shri Akhilendra Pratap Yadaw, CIT DRFor Respondent: Shri Akhilendra Pratap Yadaw, CIT DR
Section 143(3)Section 14ASection 234ASection 270A

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER & MS. MADHUMITA ROY, JUDICIAL MEMBER I.T.A. No. 139/Ahd/2023 (Assessment Years: 2018-19) Gujarat Urja Vikas Nigam Ltd., Vs. Deputy Commissioner of Sardar Patel Vidyut Bhavan, Income Tax, Race Course, Vadodara-390007 Circle-1(1)(1), Vadodara [PAN No.AACCG2861L] (Appellant) .. (Respondent) I.T. A. No. 178/Ahd/2023 (Assessment Year: 2018-19) Assistant Commissioner of Income Vs. Gujarat Urja Vikas Nigam Ltd., Tax, Circle-1(1)(1), Corporate Office, Race Course Vadodara Circle, Alkapuri, Vadodara- 390007 [PAN No.…

GUJARAT URJA VIKAS NIGAM LIMITED,VADODARA vs. THE DY. COMMISSIONER OF INCOME TAX, CIRCLE-1(1)(1), VADODARA

In the result, the appeal of the assessee is allowed for statistical purposes and the appeal filed by the Revenue is partly allowed for statistical purposes

ITA 139/AHD/2023[2018-19]Status: DisposedITAT Ahmedabad15 Mar 2024AY 2018-19

Bench: Smt. Annapurna Gupta & Ms. Madhumita Roy

For Appellant: Respondent by : Shri Akhilendra Pratap Yadaw, CIT DRFor Respondent: Shri Akhilendra Pratap Yadaw, CIT DR
Section 143(3)Section 14ASection 234ASection 270A

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER & MS. MADHUMITA ROY, JUDICIAL MEMBER I.T.A. No. 139/Ahd/2023 (Assessment Years: 2018-19) Gujarat Urja Vikas Nigam Ltd., Vs. Deputy Commissioner of Sardar Patel Vidyut Bhavan, Income Tax, Race Course, Vadodara-390007 Circle-1(1)(1), Vadodara [PAN No.AACCG2861L] (Appellant) .. (Respondent) I.T. A. No. 178/Ahd/2023 (Assessment Year: 2018-19) Assistant Commissioner of Income Vs. Gujarat Urja Vikas Nigam Ltd., Tax, Circle-1(1)(1), Corporate Office, Race Course Vadodara Circle, Alkapuri, Vadodara- 390007 [PAN No.…

GUJARAT URJA VIKAS NIGAM LTD,VADODARA vs. THE ACIT, CIRECLE-1(1)(1), VADODARA

In the result, the appeal of the assessee is allowed for statistical purposes and the appeal filed by the Revenue is partly allowed for statistical purposes

ITA 318/AHD/2020[2016-17]Status: DisposedITAT Ahmedabad29 Feb 2024AY 2016-17

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri M. J. Shah, A.R. & Shri Jimi Patel , A.RFor Respondent: Shri Sudhendu Das, CIT DR
Section 143(3)Section 14ASection 234ASection 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & Ms. MADHUMITA ROY, JUDICIAL MEMBER I.T.A. No. 318/Ahd/2020 (Assessment Years: 2016-17) Gujarat Urja Vikas Nigam Ltd., Vs. Assistant Commissioner of Sardar Patel Vidyut Bhuvan, Income Tax, Race Course Circle, Circle-1(1)(1), Vadodara-390007 Vadodara [PAN No.AACCG2861L] (Appellant) .. (Respondent) I.T. A. No. 414/Ahd/2020 (Assessment Year: 2016-17) Deputy Commissioner of Income Vs. Gujarat Urja Vikas Nigam Tax, Circle-1(1)(1), Ltd., Vadodara Corporate Office, Race Course Circle, Vadodara-390007 [PAN No. AABCD89…

ACIT,NCC-8, CHENNAI vs. SAINT GOBAIN INDIA P LTD, CHENNAI

In the result the appeals filed by the Revenue in ITA Nos

ITA 576/CHNY/2021[2010-11]Status: DisposedITAT Chennai28 Jul 2023AY 2010-11

Bench: Shri Mahavir Singhand Shri Manjunatha.G

For Appellant: Shri Vikram Vijayaraghavan, AdvocateFor Respondent: Shri R. Mohan Reddy, CIT &
Section 143(3)Section 40

…आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ,चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी महावीर "सह, उपा"य" एवं "ी मंजुनाथ. जी, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND SHRI MANJUNATHA.G, ACCOUNTANT MEMBER आयकर अपीलसं./ITA Nos.1976 & 1977/CHNY/2019 & 576/CHNY/2021 िनधा"रण वष"/Assessment Years: 2008-09, 2009-10 & 2010-11 1. The JCIT (OSD), Saint Gobain India Pvt. Ltd., Large Taxpayer Unit-2, vs. (formerly known as Saint Chennai. Gobain Glass India Ltd.,) Plot No.A-1, SIPCOT Industrial 2. The ACIT, Park, Sriperumbudur – 602 105. Non-Corporate Circle-8, Chennai. PAN: AABCS 4338M (अपीला…

SAINT GOBAIN INDIA PRIVATE LIMITED,CHENNAI vs. DCIT LTU 2, CHENNAI

In the result the appeals filed by the Revenue in ITA Nos

ITA 1978/CHNY/2019[2009-10]Status: DisposedITAT Chennai28 Jul 2023AY 2009-10

Bench: Shri Mahavir Singhand Shri Manjunatha.G

For Appellant: Shri Vikram Vijayaraghavan, AdvocateFor Respondent: Shri R. Mohan Reddy, CIT &
Section 143(3)Section 40

…आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ,चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी महावीर "सह, उपा"य" एवं "ी मंजुनाथ. जी, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND SHRI MANJUNATHA.G, ACCOUNTANT MEMBER आयकर अपीलसं./ITA Nos.1976 & 1977/CHNY/2019 & 576/CHNY/2021 िनधा"रण वष"/Assessment Years: 2008-09, 2009-10 & 2010-11 1. The JCIT (OSD), Saint Gobain India Pvt. Ltd., Large Taxpayer Unit-2, vs. (formerly known as Saint Chennai. Gobain Glass India Ltd.,) Plot No.A-1, SIPCOT Industrial 2. The ACIT, Park, Sriperumbudur – 602 105. Non-Corporate Circle-8, Chennai. PAN: AABCS 4338M (अपीला…

JCIT (OSD) LTU 2, CHENNAI vs. SAINT GOBAIN GLASS INDIA INDIA LIMITED, SRIPERUMBUDUR

In the result the appeals filed by the Revenue in ITA Nos

ITA 1977/CHNY/2019[2009-10]Status: DisposedITAT Chennai28 Jul 2023AY 2009-10

Bench: Shri Mahavir Singhand Shri Manjunatha.G

For Appellant: Shri Vikram Vijayaraghavan, AdvocateFor Respondent: Shri R. Mohan Reddy, CIT &
Section 143(3)Section 40

…आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ,चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी महावीर "सह, उपा"य" एवं "ी मंजुनाथ. जी, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND SHRI MANJUNATHA.G, ACCOUNTANT MEMBER आयकर अपीलसं./ITA Nos.1976 & 1977/CHNY/2019 & 576/CHNY/2021 िनधा"रण वष"/Assessment Years: 2008-09, 2009-10 & 2010-11 1. The JCIT (OSD), Saint Gobain India Pvt. Ltd., Large Taxpayer Unit-2, vs. (formerly known as Saint Chennai. Gobain Glass India Ltd.,) Plot No.A-1, SIPCOT Industrial 2. The ACIT, Park, Sriperumbudur – 602 105. Non-Corporate Circle-8, Chennai. PAN: AABCS 4338M (अपीला…

JCIT (OSD) LTU 2, CHENNAI vs. SAINT GOBAIN GLASS INDIA INDIA LIMITED, SRIPERUMBUDUR

In the result the appeals filed by the Revenue in ITA Nos

ITA 1976/CHNY/2019[2008-09]Status: DisposedITAT Chennai28 Jul 2023AY 2008-09

Bench: Shri Mahavir Singhand Shri Manjunatha.G

For Appellant: Shri Vikram Vijayaraghavan, AdvocateFor Respondent: Shri R. Mohan Reddy, CIT &
Section 143(3)Section 40

…आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ,चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी महावीर "सह, उपा"य" एवं "ी मंजुनाथ. जी, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENTAND SHRI MANJUNATHA.G, ACCOUNTANT MEMBER आयकर अपीलसं./ITA Nos.1976 & 1977/CHNY/2019 & 576/CHNY/2021 िनधा"रण वष"/Assessment Years: 2008-09, 2009-10 & 2010-11 1. The JCIT (OSD), Saint Gobain India Pvt. Ltd., Large Taxpayer Unit-2, vs. (formerly known as Saint Chennai. Gobain Glass India Ltd.,) Plot No.A-1, SIPCOT Industrial 2. The ACIT, Park, Sriperumbudur – 602 105. Non-Corporate Circle-8, Chennai. PAN: AABCS 4338M (अपीला…

M/S. DOSCH PHARMACEUTICALS PVT LTD,MUMBAI vs. ACIT-9(3)(1), MUMBAI

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

ITA 1480/MUM/2023[2015-16]Status: DisposedITAT Mumbai27 Jul 2023AY 2015-16

Bench: Shri G.S. Pannu & Shri Sandeep Singh Karhail

For Appellant: Shri Jose PulikkodanFor Respondent: Smt. Mahita Nair
Section 115JSection 142(1)Section 143(2)Section 14ASection 154Section 250Section 36

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI G.S. PANNU, PRESIDENT, AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA no.1480/Mum./2023 (Assessment Year : 2015–16) M/s. Dosch Pharmaceuticals Pvt. Ltd. 15–C, Laxmi Industrial Estate ……………. Appellant New Link Road, Andheri (West) Mumbai 400 053 PAN – AAACD2320F v/s Asstt. Commissioner of Income Tax …………….Respondent Circle–9(3)(1), Mumbai Assessee by : Shri Jose Pulikkodan Revenue by : Smt. Mahita Nair Date of Hearing – 13/07/2023 Date of Order – 27/07/2023 O R D E R The present appeal has been filed by the assessee challenging the impugn…

WHEELS INDIA LIMITED,CHENNAI vs. ACIT LTU 1 CHENNAI, CHENNAI

ITA 2772/CHNY/2019[2016-17]Status: DisposedITAT Chennai14 Jul 2023AY 2016-17

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.2701/Chny/2019 (िनधा*रण वष* / Assessment Year: 2015-16) & आयकरअपील सं./ Ita No.2702/Chny/2019 (िनधा*रण वष* / Assessment Year: 2016-17) Acit M/S. Wheels India Pvt. Ltd. बनाम Large Taxpayer Unit-2 21, Pattulos Road, / Vs. Chennai-600 034. Chennai-600 002. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacw-0315-K (अपीलाथ"/Appellant) : (" थ" / Respondent) & आयकरअपील सं./ Ita No.2771/Chny/2019 (िनधा*रण वष* / Assessment Year: 2015-16) & आयकरअपील सं./ Ita No.2772/Chny/2019 (िनधा*रण वष* / Assessment Year: 2016-17) M/S.Wheels India Pvt.Ltd. Acit बनाम 21, Pattulos Road, Large Taxpayer Unit-2 / Vs. Chennai-600 002. Chennai-600 034. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacw-0315-K (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Assessee By : Shri R.Vijayaraghavan (Advocate)-Ld.Ar " थ"कीओरसे/Revenue By : Shri S.Senthil Kumaran (Cit)- Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 11-07-2023 घोषणाकीतारीख /Date Of Pronouncement : 14-07-2023 आदेश / O R D E R

For Appellant: Shri R.Vijayaraghavan (Advocate)-Ld.ARFor Respondent: Shri S.Senthil Kumaran (CIT)- Ld. DR
Section 143(3)Section 14ASection 35Section 36(1)Section 36(1)(iii)

…CIT(A) has erred and held that the disallowance u/s 14A cannot be added in the book profit u/s 115JB of the I.T. Act. 4.2 The learned CIT(A) has failed to appreciate the ruling in the case of DCIT Central Circle 18 and 19, Mumbai Vs Viraj Profiles Limited in 64 Taxmann.com 52(2015) (Mumbai- Trib) wherein it was held that AO has rightly disallowed the expenditure u/s 14A of the Act read with Rule 60 of the Income Tax Rules for computing book profit u/s. 115JB(2) of the Act read with clause (f) to Explanation to Section 115JB(2) of the Act.” The same are adjudicated as under. 9. Loss on restatement of foreign cur…

WHEELS INDIA LIMITED,CHENNAI vs. ACIT LTU 1 CHENNAI, CHENNAI

ITA 2771/CHNY/2019[2015-16]Status: DisposedITAT Chennai14 Jul 2023AY 2015-16

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.2701/Chny/2019 (िनधा*रण वष* / Assessment Year: 2015-16) & आयकरअपील सं./ Ita No.2702/Chny/2019 (िनधा*रण वष* / Assessment Year: 2016-17) Acit M/S. Wheels India Pvt. Ltd. बनाम Large Taxpayer Unit-2 21, Pattulos Road, / Vs. Chennai-600 034. Chennai-600 002. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacw-0315-K (अपीलाथ"/Appellant) : (" थ" / Respondent) & आयकरअपील सं./ Ita No.2771/Chny/2019 (िनधा*रण वष* / Assessment Year: 2015-16) & आयकरअपील सं./ Ita No.2772/Chny/2019 (िनधा*रण वष* / Assessment Year: 2016-17) M/S.Wheels India Pvt.Ltd. Acit बनाम 21, Pattulos Road, Large Taxpayer Unit-2 / Vs. Chennai-600 002. Chennai-600 034. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacw-0315-K (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Assessee By : Shri R.Vijayaraghavan (Advocate)-Ld.Ar " थ"कीओरसे/Revenue By : Shri S.Senthil Kumaran (Cit)- Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 11-07-2023 घोषणाकीतारीख /Date Of Pronouncement : 14-07-2023 आदेश / O R D E R

For Appellant: Shri R.Vijayaraghavan (Advocate)-Ld.ARFor Respondent: Shri S.Senthil Kumaran (CIT)- Ld. DR
Section 143(3)Section 14ASection 35Section 36(1)Section 36(1)(iii)

…CIT(A) has erred and held that the disallowance u/s 14A cannot be added in the book profit u/s 115JB of the I.T. Act. 4.2 The learned CIT(A) has failed to appreciate the ruling in the case of DCIT Central Circle 18 and 19, Mumbai Vs Viraj Profiles Limited in 64 Taxmann.com 52(2015) (Mumbai- Trib) wherein it was held that AO has rightly disallowed the expenditure u/s 14A of the Act read with Rule 60 of the Income Tax Rules for computing book profit u/s. 115JB(2) of the Act read with clause (f) to Explanation to Section 115JB(2) of the Act.” The same are adjudicated as under. 9. Loss on restatement of foreign cur…

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DCIT, Central Circle 18 and 19, Mumbai v. Viraj Profiles Limited (64 Taxmann.com 52) — Cited in 44 Judgments | BharatTax