DCIT v. M/s Sobha Developers

58 Taxmann.com 107High Court2015#9840 most cited

What is DCIT v. M/s Sobha Developers authority for?

Disallowance under section 14A cannot be added back for computing book profits under section 115JB, deviating from a divergent view.

11

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2022.

Also referred to as

DCIT v. Sobha Developers · section 115JB · section 14A · book profit · MAT · disallowance · add back · divergent view · transfer pricing adjustment

Issues it is cited on

section 115jbsection 25section 143companysection 14indiadocumentinterest

Judgments citing DCIT v. M/s Sobha Developers

DCIT, Chennai vs. Siva Ventures Ltd., Chennai

The appeal of the revenue stand partly allowed in terms of our above order

ITA 1417/CHNY/2016[2008-2009]Status: DisposedITAT Chennai23 Dec 2022AY 2008-2009

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am.

For Appellant: Shri B. Ramakrishnan (CA) – Ld. ARFor Respondent: Ms. Ann L.Kapthuama (CIT) –Ld. DR
Section 143(3)Section 14ASection 250(6)

…ase has been further appealed against. 2.4 The Ld. CIT(A) has directed the AO to recompute book profit U/s 115JB after excluding disallowance u/s 14A. 2.5 The Ld. CIT(A) (A) failed to consider a divergent view taken in the case of DCIT Vs M/s Shoba Developers 58 Taxmann.com 107 (Bangalore) As is evident, the revenue is aggrieved by relief provided by Ld. CIT(A) on account of certain Transfer Pricing Adjustment. The revenue also assails the findings that disallowance u/s 14A was not to be added back while computing Book-Profits u/s 115JB. 1.5 The Ld. AR advanced arguments assailing the findings rendered in impugn…

Siva Industries and Holdings Limited, Chennai vs. DCIT, Chennai

The appeal of the revenue stand partly allowed in terms of our above order

ITA 1390/CHNY/2016[2008-09]Status: DisposedITAT Chennai23 Dec 2022AY 2008-09

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am.

For Appellant: Shri B. Ramakrishnan (CA) – Ld. ARFor Respondent: Ms. Ann L.Kapthuama (CIT) –Ld. DR
Section 143(3)Section 14ASection 250(6)

…ase has been further appealed against. 2.4 The Ld. CIT(A) has directed the AO to recompute book profit U/s 115JB after excluding disallowance u/s 14A. 2.5 The Ld. CIT(A) (A) failed to consider a divergent view taken in the case of DCIT Vs M/s Shoba Developers 58 Taxmann.com 107 (Bangalore) As is evident, the revenue is aggrieved by relief provided by Ld. CIT(A) on account of certain Transfer Pricing Adjustment. The revenue also assails the findings that disallowance u/s 14A was not to be added back while computing Book-Profits u/s 115JB. 1.5 The Ld. AR advanced arguments assailing the findings rendered in impugn…

Gmr Energy Limited, Bengaluru vs. Assistant Director Income Tax, CPC, Bangalore

In the result, both the appeals of the assessee are dismissed

ITA 526/BANG/2022[2020-21]Status: DisposedITAT Bangalore02 Sept 2022AY 2020-21

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Jagdish K. Jogi, A.RFor Respondent: Shri Sumer Singh Meena, D.R
Section 143(1)Section 143(1)(a)

…ITA Nos.513 & 526/Bang/2022 M/s. GMR Energy Limited, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos.513 & 526/Bang/2022 Assessment Year: 2019-2020 & 2020-2021 M/s. GMR Energy Limited No.25/1, Skip House, Museum Road ADIT, CPC Vs. Bangalore 560 025. Bangalore PAN NO : AAACT8420A APPELLANT RESPONDENT Appellant by : Shri Jagdish K. Jogi, A.R. Respondent by : Shri Sumer Singh Meena, D.R. Date of Hearing : 03.08.2022 Date of Pronouncement : 02.09.2022 O R D E R PER CHANDRA POOJARI, ACCOUNTANT…

Gmr Energy Limited, Bengaluru vs. Assistant Director of Income Tax, CPC, Bangalore

In the result, both the appeals of the assessee are dismissed

ITA 513/BANG/2022[2019-20]Status: DisposedITAT Bangalore02 Sept 2022AY 2019-20

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Jagdish K. Jogi, A.RFor Respondent: Shri Sumer Singh Meena, D.R
Section 143(1)Section 143(1)(a)

…ITA Nos.513 & 526/Bang/2022 M/s. GMR Energy Limited, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA Nos.513 & 526/Bang/2022 Assessment Year: 2019-2020 & 2020-2021 M/s. GMR Energy Limited No.25/1, Skip House, Museum Road ADIT, CPC Vs. Bangalore 560 025. Bangalore PAN NO : AAACT8420A APPELLANT RESPONDENT Appellant by : Shri Jagdish K. Jogi, A.R. Respondent by : Shri Sumer Singh Meena, D.R. Date of Hearing : 03.08.2022 Date of Pronouncement : 02.09.2022 O R D E R PER CHANDRA POOJARI, ACCOUNTANT…

Pr. Commissioner of Income Tax-2 vs. M/S.J.J.Glastronics Pvt Ltd

The appeal stands dismissed

ITA/167/2021HC Karnataka13 Apr 2022

Bench: S.SUJATHA,J.M.KHAZI

Section 10Section 11Section 115JSection 12Section 143(3)Section 14ASection 254Section 260Section 260A

…IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 13TH DAY OF APRIL, 2022 PRESENT THE HON’BLE MRS.JUSTICE S.SUJATHA AND THE HON’BLE MRS. JUSTICE J.M.KHAZI I.T.A.No.167/2021 BETWEEN : 1. PR. COMMISSIONER OF INCOME TAX-2, BMTC COMPLEX KORAMANGALA, BENGALURU. 2. INCOME TAX OFFICER WARD-4[1][1], BMTC COMPLEX KORAMANGALA, BENGALURU. ...APPELLANTS (BY SRI E.I.SANMATHI, ADV.) AND : M/S.J.J.GLASTRONICS PVT. LTD., 26-B, ELECTRONICS CITY HOSUR ROAD, BANGALORE-560100 PAN: AAACJ4330P. …RESPONDENT (BY SRI SHREEHARI KUTSA, ADV.) THIS INCOM…

Assistant Commissioner of Income Tax, Circle- 4(1)(2), Bengaluru vs. M/S. M.N. Dastur Company Private Limited, Bangalore

Accordingly the same is dismissed

ITA 2054/BANG/2019[2013-14]Status: DisposedITAT Bangalore24 Jun 2020AY 2013-14

Bench: Shri N.V. Vasudevan & Shri B R Baskaranassessment Year : 2013-14

For Appellant: Shri Priyadarshi Mishra, Jt.CIT(DR)(ITAT), BengaluruFor Respondent: None
Section 10Section 10(38)Section 11Section 115JSection 143(3)Section 14ASection 154

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B R BASKARAN, ACCOUNTANT MEMBER Assessment year : 2013-14 The Assistant Commissioner of Vs. M/s. M.N. Dastur Income Tax, Company Pvt. Ltd., 7th Floor, Raheja Towers, Circle 4(1)(2), Bangalore. 26/27, M.G. Road, Bangalore – 560 001. PAN: AABCM 1236M APPELLANT RESPONDENT Appellant by : Shri Priyadarshi Mishra, Jt.CIT(DR)(ITAT), Bengaluru. Respondent by : None Date of hearing : 18.06.2020 Date of Pronouncement : 24.06.2020 O R D E R Per N.V. Vasudevan, Vice President This is an appeal by the Assessee ag…

Siva Industries and Holdings Limited, Chennai vs. DCIT, Chennai

In the result, the assessee’s appeals in ITA No 1392/2016 for the

ITA 1973/CHNY/2016[2010-11]Status: HeardITAT Chennai21 Jan 2020AY 2010-11

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaraman

Section 250(6)

…आयकरअपील"यअ"धकरण ,’डी’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, CHENNAI "ीधु"वु"आर. एलरे"डी, "या"यकसद"यएवं, "ीएसजयरामनलेखासद"यसमक् BEFORE SHRI DUVVURU RL REDDY, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं/.I.T.A. No. 1040/Chny/2014 "नधा"रण वष"/Assessment Year : 2009-10 M/s. Siva Ventures Ltd., Vs. The Asst. Commissioner of (Now Merged with M/s.Siva Industries Income Tax, & Holdings Ltd.) Company Circle- VI(3), First Floor, Block-1, Beliciaa Towers, Chennai. Door No.71/1, MRC Nagar Main Road,Raja Annamalaipuram Chennai – 600 028. [PAN: AAACS 4460M] आयकर अपील सं/.I…

DCIT, Chennai vs. Siva Ventures Ltd., Chennai

In the result, the assessee’s appeals in ITA No 1392/2016 for the

ITA 1421/CHNY/2016[2008-2009]Status: DisposedITAT Chennai21 Jan 2020AY 2008-2009

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaraman

Section 250(6)

…आयकरअपील"यअ"धकरण ,’डी’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, CHENNAI "ीधु"वु"आर. एलरे"डी, "या"यकसद"यएवं, "ीएसजयरामनलेखासद"यसमक् BEFORE SHRI DUVVURU RL REDDY, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं/.I.T.A. No. 1040/Chny/2014 "नधा"रण वष"/Assessment Year : 2009-10 M/s. Siva Ventures Ltd., Vs. The Asst. Commissioner of (Now Merged with M/s.Siva Industries Income Tax, & Holdings Ltd.) Company Circle- VI(3), First Floor, Block-1, Beliciaa Towers, Chennai. Door No.71/1, MRC Nagar Main Road,Raja Annamalaipuram Chennai – 600 028. [PAN: AAACS 4460M] आयकर अपील सं/.I…

DCIT, Chennai vs. Siva Ventures Limited, Chennai

In the result, the assessee’s appeals in ITA No 1392/2016 for the

ITA 663/CHNY/2015[2010-11]Status: DisposedITAT Chennai21 Jan 2020AY 2010-11

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaraman

Section 250(6)

…आयकरअपील"यअ"धकरण ,’डी’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, CHENNAI "ीधु"वु"आर. एलरे"डी, "या"यकसद"यएवं, "ीएसजयरामनलेखासद"यसमक् BEFORE SHRI DUVVURU RL REDDY, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं/.I.T.A. No. 1040/Chny/2014 "नधा"रण वष"/Assessment Year : 2009-10 M/s. Siva Ventures Ltd., Vs. The Asst. Commissioner of (Now Merged with M/s.Siva Industries Income Tax, & Holdings Ltd.) Company Circle- VI(3), First Floor, Block-1, Beliciaa Towers, Chennai. Door No.71/1, MRC Nagar Main Road,Raja Annamalaipuram Chennai – 600 028. [PAN: AAACS 4460M] आयकर अपील सं/.I…

DCIT, Chennai vs. Siva Ventures Ltd., Chennai

In the result, the assessee’s appeals in ITA No 1392/2016 for the

ITA 1075/CHNY/2014[2009-10]Status: DisposedITAT Chennai21 Jan 2020AY 2009-10

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaraman

Section 250(6)

…आयकरअपील"यअ"धकरण ,’डी’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, CHENNAI "ीधु"वु"आर. एलरे"डी, "या"यकसद"यएवं, "ीएसजयरामनलेखासद"यसमक् BEFORE SHRI DUVVURU RL REDDY, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं/.I.T.A. No. 1040/Chny/2014 "नधा"रण वष"/Assessment Year : 2009-10 M/s. Siva Ventures Ltd., Vs. The Asst. Commissioner of (Now Merged with M/s.Siva Industries Income Tax, & Holdings Ltd.) Company Circle- VI(3), First Floor, Block-1, Beliciaa Towers, Chennai. Door No.71/1, MRC Nagar Main Road,Raja Annamalaipuram Chennai – 600 028. [PAN: AAACS 4460M] आयकर अपील सं/.I…

Shreno Limited, Baroda vs. The ACIT, Circle-4, Now Circle-2(1)(1), Baroda

In the result, appeal of the assessee is allowed

ITA 251/AHD/2016[2011-12]Status: DisposedITAT Ahmedabad25 May 2018AY 2011-12

Bench: Tribunal Against The Order Of Learned Cit(A)-2, Vadodara, Dated 19.11.2015 Passed For A.Y. 2011-12. 2. The Grounds Of Appeal Taken By The Assessee Are Not In Consonance With Rule 8 Of Itat Rules, They Are Descriptive & Argumentative In Nature. In Brief, In The First Fold Of Grievance, Assessee Pleaded That The Learned Cit(A) Has Erred In Confirming The Disallowance Required To Be Made U/S. 14A Of The Income Tax Act, 1962 Read With Rule 8D Of The Income Tax Rules. Learned Counsel For The

Section 10(34)Section 143(2)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH AHMADABAD आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘ए’ Before: Shri Pramod Kumar, Accountant Member Shri Rajpal Yadav, Judicial Member Assessment Year : 2011-12 Shreno Limited, Vs. ACIT, Circle-4 Alembic Road, Baroda - Now 390003 Asstt. CIT, Circle-2 (1) (1), Aayakar Bhavan, Race Course Circle, Vadodara- 390007 PAN No. AABCA7953Q (Appellant) .. (Respondent) Shri S. N. Soparkar, A.R. आवेदक क" ओर से/By Assessee Shri Mudit Nagpal, Sr. D.R. राज"व क" ओर से /By Revenue 06.03.2018 सुनवाई क" तार"ख/Date of Hearing 06.06.2018 घोषणा क" तार"ख/Date of Pronouncement O…

DCIT v. M/s Sobha Developers (58 Taxmann.com 107) — Cited in 11 Judgments | BharatTax