DCIT v. S.G. Investment & Industries Ltd.

89 ITD 14Income Tax Appellate Tribunal2004#9165 most cited

What is DCIT v. S.G. Investment & Industries Ltd. authority for?

The expression 'expenditure incurred by the assessee in relation to income which does not form part of total income' under Section 14A should be interpreted broadly.

12

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2010 to 2023.

Also referred to as

DCIT v. S.G. Investment & Industries Ltd · 89 ITD 14 · Section 14A · exempt income · disallowance of expenses · expenditure in relation to exempt income

Issues it is cited on

section 2(7)section 120(4)(b)section 120(1)section 2(7a)section 163section 115jasection 120section 156section 16interest under section 234bsection 127book profits

Judgments citing DCIT v. S.G. Investment & Industries Ltd.

Nuclear Power Corporation of India Ltd, Mumbai vs. Addl CIT RG 3(2), Mumbai

ITA 3553/MUM/2011[2006-07]Status: DisposedITAT Mumbai29 Nov 2023AY 2006-07

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 1998-99 & Assessment Year: 1999-2000 & Assessment Year: 2000-01 & Assessment Year: 2001-02 & Assessment Year: 2002-03 & Assessment Year: 2003-04 & Assessment Year: 2004-05 & Assessment Year: 2005-06 Nuclear Power Corporation Of Acit, Range-3(2), India Ltd., Aayakar Bhavan, M.K. Road, Vikram Sarabhai Bhavan, Vs. Mumbai-400021. Central Avenue, Anushakti Nagar, Mumbai-400094. Pan No. Aaacn 3154 F Appellant Respondent

…ll the expenses relating to exempt income have to be disallowed. In the case of DCIT relating to exempt income have to be disallowed. In the case of DCIT relating to exempt income have to be disallowed. In the case of DCIT Vs. S.G. Investment & Industries Ltd 89 ITD 14 (Cal.), it ha Vs. S.G. Investment & Industries Ltd 89 ITD 14 (Cal.), it ha Vs. S.G. Investment & Industries Ltd 89 ITD 14 (Cal.), it has been held that, in section 14A, the expression "expenditure incurred by held that, in section 14A, the expression "expenditure incurred by held that, in section 14A, the expression "expenditure incurred by the ass…

Nuclear Power Corporation of India Ltd, Mumbai vs. Addl CIT RG 3(2), Mumbai

ITA 2452/MUM/2011[2005-06]Status: DisposedITAT Mumbai29 Nov 2023AY 2005-06

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 1998-99 & Assessment Year: 1999-2000 & Assessment Year: 2000-01 & Assessment Year: 2001-02 & Assessment Year: 2002-03 & Assessment Year: 2003-04 & Assessment Year: 2004-05 & Assessment Year: 2005-06 Nuclear Power Corporation Of Acit, Range-3(2), India Ltd., Aayakar Bhavan, M.K. Road, Vikram Sarabhai Bhavan, Vs. Mumbai-400021. Central Avenue, Anushakti Nagar, Mumbai-400094. Pan No. Aaacn 3154 F Appellant Respondent

…ll the expenses relating to exempt income have to be disallowed. In the case of DCIT relating to exempt income have to be disallowed. In the case of DCIT relating to exempt income have to be disallowed. In the case of DCIT Vs. S.G. Investment & Industries Ltd 89 ITD 14 (Cal.), it ha Vs. S.G. Investment & Industries Ltd 89 ITD 14 (Cal.), it ha Vs. S.G. Investment & Industries Ltd 89 ITD 14 (Cal.), it has been held that, in section 14A, the expression "expenditure incurred by held that, in section 14A, the expression "expenditure incurred by held that, in section 14A, the expression "expenditure incurred by the ass…

Nuclear Power Corporation of India Ltd, Mumbai vs. Addl. C.I.T, Range 3(2), Mumbai

ITA 3867/MUM/2008[2001-2002]Status: DisposedITAT Mumbai29 Nov 2023AY 2001-2002

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 1998-99 & Assessment Year: 1999-2000 & Assessment Year: 2000-01 & Assessment Year: 2001-02 & Assessment Year: 2002-03 & Assessment Year: 2003-04 & Assessment Year: 2004-05 & Assessment Year: 2005-06 Nuclear Power Corporation Of Acit, Range-3(2), India Ltd., Aayakar Bhavan, M.K. Road, Vikram Sarabhai Bhavan, Vs. Mumbai-400021. Central Avenue, Anushakti Nagar, Mumbai-400094. Pan No. Aaacn 3154 F Appellant Respondent

…ll the expenses relating to exempt income have to be disallowed. In the case of DCIT relating to exempt income have to be disallowed. In the case of DCIT relating to exempt income have to be disallowed. In the case of DCIT Vs. S.G. Investment & Industries Ltd 89 ITD 14 (Cal.), it ha Vs. S.G. Investment & Industries Ltd 89 ITD 14 (Cal.), it ha Vs. S.G. Investment & Industries Ltd 89 ITD 14 (Cal.), it has been held that, in section 14A, the expression "expenditure incurred by held that, in section 14A, the expression "expenditure incurred by held that, in section 14A, the expression "expenditure incurred by the ass…

Nuclear Power Corporation of India Ltd, Mumbai vs. Addl. C.I.T, Range 3(2), Mumbai

ITA 4745/MUM/2007[2004-2005]Status: DisposedITAT Mumbai29 Nov 2023AY 2004-2005

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 1998-99 & Assessment Year: 1999-2000 & Assessment Year: 2000-01 & Assessment Year: 2001-02 & Assessment Year: 2002-03 & Assessment Year: 2003-04 & Assessment Year: 2004-05 & Assessment Year: 2005-06 Nuclear Power Corporation Of Acit, Range-3(2), India Ltd., Aayakar Bhavan, M.K. Road, Vikram Sarabhai Bhavan, Vs. Mumbai-400021. Central Avenue, Anushakti Nagar, Mumbai-400094. Pan No. Aaacn 3154 F Appellant Respondent

…ll the expenses relating to exempt income have to be disallowed. In the case of DCIT relating to exempt income have to be disallowed. In the case of DCIT relating to exempt income have to be disallowed. In the case of DCIT Vs. S.G. Investment & Industries Ltd 89 ITD 14 (Cal.), it ha Vs. S.G. Investment & Industries Ltd 89 ITD 14 (Cal.), it ha Vs. S.G. Investment & Industries Ltd 89 ITD 14 (Cal.), it has been held that, in section 14A, the expression "expenditure incurred by held that, in section 14A, the expression "expenditure incurred by held that, in section 14A, the expression "expenditure incurred by the ass…

Nuclear Power Corporation of India Ltd, Mumbai vs. Addl. C.I.T, Range 3(2), Mumbai

ITA 4744/MUM/2007[2003-2004]Status: DisposedITAT Mumbai29 Nov 2023AY 2003-2004

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 1998-99 & Assessment Year: 1999-2000 & Assessment Year: 2000-01 & Assessment Year: 2001-02 & Assessment Year: 2002-03 & Assessment Year: 2003-04 & Assessment Year: 2004-05 & Assessment Year: 2005-06 Nuclear Power Corporation Of Acit, Range-3(2), India Ltd., Aayakar Bhavan, M.K. Road, Vikram Sarabhai Bhavan, Vs. Mumbai-400021. Central Avenue, Anushakti Nagar, Mumbai-400094. Pan No. Aaacn 3154 F Appellant Respondent

…ll the expenses relating to exempt income have to be disallowed. In the case of DCIT relating to exempt income have to be disallowed. In the case of DCIT relating to exempt income have to be disallowed. In the case of DCIT Vs. S.G. Investment & Industries Ltd 89 ITD 14 (Cal.), it ha Vs. S.G. Investment & Industries Ltd 89 ITD 14 (Cal.), it ha Vs. S.G. Investment & Industries Ltd 89 ITD 14 (Cal.), it has been held that, in section 14A, the expression "expenditure incurred by held that, in section 14A, the expression "expenditure incurred by held that, in section 14A, the expression "expenditure incurred by the ass…

Nuclear Power Corporation of India Ltd, Mumbai vs. Addl. C.I.T, Range 3(2), Mumbai

ITA 4743/MUM/2007[2002-2003]Status: DisposedITAT Mumbai29 Nov 2023AY 2002-2003

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 1998-99 & Assessment Year: 1999-2000 & Assessment Year: 2000-01 & Assessment Year: 2001-02 & Assessment Year: 2002-03 & Assessment Year: 2003-04 & Assessment Year: 2004-05 & Assessment Year: 2005-06 Nuclear Power Corporation Of Acit, Range-3(2), India Ltd., Aayakar Bhavan, M.K. Road, Vikram Sarabhai Bhavan, Vs. Mumbai-400021. Central Avenue, Anushakti Nagar, Mumbai-400094. Pan No. Aaacn 3154 F Appellant Respondent

…ll the expenses relating to exempt income have to be disallowed. In the case of DCIT relating to exempt income have to be disallowed. In the case of DCIT relating to exempt income have to be disallowed. In the case of DCIT Vs. S.G. Investment & Industries Ltd 89 ITD 14 (Cal.), it ha Vs. S.G. Investment & Industries Ltd 89 ITD 14 (Cal.), it ha Vs. S.G. Investment & Industries Ltd 89 ITD 14 (Cal.), it has been held that, in section 14A, the expression "expenditure incurred by held that, in section 14A, the expression "expenditure incurred by held that, in section 14A, the expression "expenditure incurred by the ass…

The Dy CIT 3(2), Mumbai vs. M/S. Nuclear Power Corporation of India Ltd, Mumbai

ITA 4603/MUM/2007[2004-2005]Status: DisposedITAT Mumbai29 Nov 2023AY 2004-2005

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 1998-99 & Assessment Year: 1999-2000 & Assessment Year: 2000-01 & Assessment Year: 2001-02 & Assessment Year: 2002-03 & Assessment Year: 2003-04 & Assessment Year: 2004-05 & Assessment Year: 2005-06 Nuclear Power Corporation Of Acit, Range-3(2), India Ltd., Aayakar Bhavan, M.K. Road, Vikram Sarabhai Bhavan, Vs. Mumbai-400021. Central Avenue, Anushakti Nagar, Mumbai-400094. Pan No. Aaacn 3154 F Appellant Respondent

…ll the expenses relating to exempt income have to be disallowed. In the case of DCIT relating to exempt income have to be disallowed. In the case of DCIT relating to exempt income have to be disallowed. In the case of DCIT Vs. S.G. Investment & Industries Ltd 89 ITD 14 (Cal.), it ha Vs. S.G. Investment & Industries Ltd 89 ITD 14 (Cal.), it ha Vs. S.G. Investment & Industries Ltd 89 ITD 14 (Cal.), it has been held that, in section 14A, the expression "expenditure incurred by held that, in section 14A, the expression "expenditure incurred by held that, in section 14A, the expression "expenditure incurred by the ass…

Nuclear Power Corporation of India Ltd., Mumbai vs. ACIT Range 3(2), Mumbai

ITA 4413/MUM/2004[2000-01]Status: DisposedITAT Mumbai29 Nov 2023AY 2000-01

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 1998-99 & Assessment Year: 1999-2000 & Assessment Year: 2000-01 & Assessment Year: 2001-02 & Assessment Year: 2002-03 & Assessment Year: 2003-04 & Assessment Year: 2004-05 & Assessment Year: 2005-06 Nuclear Power Corporation Of Acit, Range-3(2), India Ltd., Aayakar Bhavan, M.K. Road, Vikram Sarabhai Bhavan, Vs. Mumbai-400021. Central Avenue, Anushakti Nagar, Mumbai-400094. Pan No. Aaacn 3154 F Appellant Respondent

…ll the expenses relating to exempt income have to be disallowed. In the case of DCIT relating to exempt income have to be disallowed. In the case of DCIT relating to exempt income have to be disallowed. In the case of DCIT Vs. S.G. Investment & Industries Ltd 89 ITD 14 (Cal.), it ha Vs. S.G. Investment & Industries Ltd 89 ITD 14 (Cal.), it ha Vs. S.G. Investment & Industries Ltd 89 ITD 14 (Cal.), it has been held that, in section 14A, the expression "expenditure incurred by held that, in section 14A, the expression "expenditure incurred by held that, in section 14A, the expression "expenditure incurred by the ass…

Nuclear Power Corporation of India Ltd., Mumbai vs. Addl.Commr.of Income Tax, Spl. RG.32, Mumbai

ITA 202/MUM/2004[98-99]Status: DisposedITAT Mumbai29 Nov 2023

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 1998-99 & Assessment Year: 1999-2000 & Assessment Year: 2000-01 & Assessment Year: 2001-02 & Assessment Year: 2002-03 & Assessment Year: 2003-04 & Assessment Year: 2004-05 & Assessment Year: 2005-06 Nuclear Power Corporation Of Acit, Range-3(2), India Ltd., Aayakar Bhavan, M.K. Road, Vikram Sarabhai Bhavan, Vs. Mumbai-400021. Central Avenue, Anushakti Nagar, Mumbai-400094. Pan No. Aaacn 3154 F Appellant Respondent

…ll the expenses relating to exempt income have to be disallowed. In the case of DCIT relating to exempt income have to be disallowed. In the case of DCIT relating to exempt income have to be disallowed. In the case of DCIT Vs. S.G. Investment & Industries Ltd 89 ITD 14 (Cal.), it ha Vs. S.G. Investment & Industries Ltd 89 ITD 14 (Cal.), it ha Vs. S.G. Investment & Industries Ltd 89 ITD 14 (Cal.), it has been held that, in section 14A, the expression "expenditure incurred by held that, in section 14A, the expression "expenditure incurred by held that, in section 14A, the expression "expenditure incurred by the ass…

Nuclear Power Corporation of India Ltd., Mumbai vs. ACIT(OSD) Range 3(2), Mumbai

ITA 114/MUM/2004[1999-2000]Status: DisposedITAT Mumbai29 Nov 2023AY 1999-2000

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 1998-99 & Assessment Year: 1999-2000 & Assessment Year: 2000-01 & Assessment Year: 2001-02 & Assessment Year: 2002-03 & Assessment Year: 2003-04 & Assessment Year: 2004-05 & Assessment Year: 2005-06 Nuclear Power Corporation Of Acit, Range-3(2), India Ltd., Aayakar Bhavan, M.K. Road, Vikram Sarabhai Bhavan, Vs. Mumbai-400021. Central Avenue, Anushakti Nagar, Mumbai-400094. Pan No. Aaacn 3154 F Appellant Respondent

…ll the expenses relating to exempt income have to be disallowed. In the case of DCIT relating to exempt income have to be disallowed. In the case of DCIT relating to exempt income have to be disallowed. In the case of DCIT Vs. S.G. Investment & Industries Ltd 89 ITD 14 (Cal.), it ha Vs. S.G. Investment & Industries Ltd 89 ITD 14 (Cal.), it ha Vs. S.G. Investment & Industries Ltd 89 ITD 14 (Cal.), it has been held that, in section 14A, the expression "expenditure incurred by held that, in section 14A, the expression "expenditure incurred by held that, in section 14A, the expression "expenditure incurred by the ass…

Sandip Jena, Sambalpur vs. DCIT Circle- 1(1), Sambalpur

In the result, appeal of assessee stands allowed

ITA 451/CTK/2019[2003-04]Status: HeardITAT Cuttack16 Sept 2022AY 2003-04

Bench: Shri George Mathan & Shri Arun Khodpiasri Sandip Jena, Kalibari, Vss Marg, Sambalpur-768001 Pan : Abxpj 3335 M ………………Assessee Versus Dcit, Circle-1(1), Sambalpur ………………..Revenue Shri P.R.Mohanty, Advocate For The Assessee Shri M.K.Gautam, Cit-Dr For The Revenue

Section 292C

…d as dumb documents. It was the submission that the balance sheet and profit & loss account that too audited one, cannot be treated as dumb document. He relied on the decision of Delhi Bench of the Tribunal in the case of Rati Ram Gotewala, reported in (2004) 89 ITD 14/(2004) 84 TTJ(Del) 516 to support his proposition that when the search operation resulted in the seizure of a diary written by the assessee and some of the entries in the diary, tallied with the books of accounts maintained in the regular course of business, it was the duty of the assessee to explain the entries in the diary and the diary was a pri…

The Commissioner of Income Tax Central vs. Natasha Singh

ITA/745/2009HC Delhi22 Jul 2010
Section 132Section 158B

…ay is attributable to the assessee‟s conduct the provisions of section 158BFA(a) come into operation. This proposition of ours find support from the decision of the Income-Tax Appellate Tribunal, Delhi Benches in the case of Rati Ram Gotewala reported in 89 ITD 14. Once it is held that the interest under section 158BFA is to be levied if the delay is attributable to the assessee, the issue of interest of justice would come into play to verify as to whether the delay is attributable to the assessee. In the present case, it is noticed that the search had been concluded on 27.3.1997 and the notice under…

DCIT v. S.G. Investment & Industries Ltd. (89 ITD 14) — Cited in 12 Judgments | BharatTax