DCIT v. Viraj Profiles Ltd.

156 ITD 72Income Tax Appellate Tribunal2016#1779 most cited

What is DCIT v. Viraj Profiles Ltd. authority for?

Disallowance of expenditure incurred for earning exempt income under Section 14A read with Rule 8D must be added back to the book profit when computing Minimum Alternate Tax under Section 115JB. This addition is justified in terms of clause (f) to Explanation 1 of Section 115JB(2).

64

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2025.

Also referred to as

DCIT v. Viraj Profiles Ltd. · Viraj Profiles · Section 115JB · Section 14A · Rule 8D · MAT · disallowance for exempt income · book profit computation · expenditure for exempt income · Section 115JB(2) Explanation 1(f)

Also reported as

46 ITR (Trib) 626

Sections most often in play

Section 115JBSection 14ASection 143(3)Section 8DSection 143(2)Section 154Section 234ASection 234B

Issues it is cited on

section 9(1)(ii)section 14(2)goodwill arising on amalgamationsection 10(33)section 115jb(2)minimum alternate taxsection 43(6)(c)resulting companysection 14(1)section 55(2)section 14a disallowancesection 14a(1)

Judgments citing DCIT v. Viraj Profiles Ltd.

Anushakti Chemicals & Drugs Ltd.(Formerly Aarti Healthcare Ltd Now Merged With Aarti Industries Limited.), Mumbai vs. Assistant Commissioner of Income Tax 15(1)(2), Mumbai

The appeal stands allowed for statistical purposes

ITA 4964/MUM/2017[2012-13]Status: DisposedITAT Mumbai15 Oct 2019AY 2012-13

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ I.T.A. No.4964/Mum/2017 (िनधा"रण वष" / Assessment Year:2012-13) Anushakti Chemicals & Drugs Ltd. Acit -15(1)(1) [Formerly Aarti Healthcare Ltd. Now Merged Mumbai. बनाम/ With Aarti Industries Ltd.] Vs. 2Nd Floor, Udyog Kshetra, Mulund Goregaon Link Road, Mumbai-400 080. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaaca-3517-H (अपीलाथ"/Appellant) (""थ" / Respondent) : अपीलाथ"कीओरसे/ Appellant By : Shri Anuj Kisnadwala-Ld.Ar ""थ"कीओरसे/Respondent By : Shri S. Michael Jerald-Ld.Dr सुनवाईकीतारीख/ : 15/10/2019 Date Of Hearing घोषणाकीतारीख / : 15/10/2019 Date Of Pronouncement आदेश / O R D E R

For Appellant: Shri Anuj Kisnadwala-Ld.ARFor Respondent: Shri S. Michael Jerald-Ld.DR
Section 115JSection 14A

…ticing that similar issue was decided against the assessee for AY 2011-12, dismissed this ground of appeal. The plea to exclude the same while computing Book Profits u/s 115JB was also dismissed by following the decision of Mumbai Tribunal in Dabur India Ltd. 145 ITD 175 which held that disallowance u/s 14A was covered under clause (f) to explanation 1 to Section 115JB(2). 3.2 Regarding treatment of lease rental, the assessee contended that letting out of commercial assets was business activity for the assessee and the assessee was engaged in commercial exploitation of the property for a set period of time with n…

Svl Limited, Chennai vs. ITO Corporate Ward 6(3), Chennai

In the result, the appeal filed by the Revenue in ITA

ITA 3004/CHNY/2017[2014-15]Status: DisposedITAT Chennai16 Sept 2019AY 2014-15

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Appellant: Mr. S.Sridhar, AdvFor Respondent: Mr. M.Srinivasa Rao, CIT
Section 115JSection 143(3)Section 14A

…ofits computed u/s.115JB being expenditure incurred to earn exempt income even though cl.(f) Explanation 1 to Sec.115JB specifically provides for it. 2.5) The Ld CIT(A) erred in not following the decisions in Hindustan Construction Co Ltd., Vs DCIT (ITAT) MUM 145 ITD 175 and CIT Vs Goetz (India) Ltd 97 DTR 169 and Dabur India Ltd Vs ACIT(ITAT,Mum)145 ITD 175 on identical issue of addition u/s.115JB and whether such an act makes the order of Tribunal perverse in the eyes of law and on facts. 2.6) The Ld CIT(A) erred in directing the AO to examine the addition on account of u/s.14A amount even though, in earlier ye…

DCIT Corporate Circle 6(2), Chennai vs. Svl Limited, Chennai

In the result, the appeal filed by the Revenue in ITA

ITA 2734/CHNY/2017[2014-15]Status: DisposedITAT Chennai16 Sept 2019AY 2014-15

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Appellant: Mr. S.Sridhar, AdvFor Respondent: Mr. M.Srinivasa Rao, CIT
Section 115JSection 143(3)Section 14A

…ofits computed u/s.115JB being expenditure incurred to earn exempt income even though cl.(f) Explanation 1 to Sec.115JB specifically provides for it. 2.5) The Ld CIT(A) erred in not following the decisions in Hindustan Construction Co Ltd., Vs DCIT (ITAT) MUM 145 ITD 175 and CIT Vs Goetz (India) Ltd 97 DTR 169 and Dabur India Ltd Vs ACIT(ITAT,Mum)145 ITD 175 on identical issue of addition u/s.115JB and whether such an act makes the order of Tribunal perverse in the eyes of law and on facts. 2.6) The Ld CIT(A) erred in directing the AO to examine the addition on account of u/s.14A amount even though, in earlier ye…

DCIT- CC- 3(3), Central Range-3, Mumbai vs. Mgn Agro Properties Pvt. Ltd. (Successor to Welspun Fintrade Pvt. Ltd.), Mumbai

In the result, the appeal filed by the revenue is dismissed

ITA 3177/MUM/2018[2013-14]Status: DisposedITAT Mumbai22 Jul 2019AY 2013-14

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2013-14 Dcit Cc 3(3), Central M/S Mgn Agro Properties Pvt. Range-3, Room No. Ltd. (Successor To Welspun Vs. 1923, 19Th Floor, Air Fintrade P Ltd.), 9Th Floor, B- India Building, Nariman Wing, Kamala Mills Compound, Point, Mumbai-400021. Senapati Bapat Marg, Lower Parel, Mumbai-400013. Pan No. Aaacw2877J Appellant Respondent

For Appellant: Mr. Mitesh N. Shah, ARFor Respondent: Mr. D.G. Pansari, DR
Section 10(34)Section 115JSection 143(3)Section 14A

…in the circumstances of the case and in law the Ld. CIT(A) while deciding on the issue of addition of disallowance u/s 14A to book profit u/s 115JB(2) erred in not considering the decision of ‘F’ bench of ITAT, Mumbai in the case of Viraj Profiles Ltd. (2016) 156 ITD 72, Mumbai which is squarely covered in favour of the revenue. 3. Briefly stated, the facts are that the assessee filed its return of income for the assessment year (AY) 2013-14 on 17.09.2012 declaring total income of Rs.57,880/-. The Assessing Officer (AO) arrived at a total taxable income of Rs.3,51,54,530/- under normal provisions and book profit…

DCIT 9(1)(2), Mumbai vs. Atlanta Ltd, Mumbai

In the result, appeals of the Revenue for the A

ITA 7257/MUM/2017[2015-16]Status: DisposedITAT Mumbai31 May 2019AY 2015-16

Bench: Shri C.N. Prasad, Hon'Ble & Shri Manoj Kumar Aggarwal, Hon'Ble

For Appellant: Shri Vijay MehtaFor Respondent: Shri Anadi Varma
Section 115JSection 14A

…e Id. CIT(A) was justified in deleting the disallowance on account of expenditure under section 14A read with Rule 1962 without appreciating the decision of Hon'ble ITAT,F-Bench, Mumbai vide its order dated 21.10.2015 in the DCIT Vs. Viraj Profiles Ltd (2016) 156 ITD 72 (Mumbai-Trib.) that in terms of clause ( f) to Explanation 1 to section 115JB(2) and Dabur India Ltd. Vs. ACIT (2013) 145 ITD 175 (Mumbai-Trib.) disallowance made by Assessing Officer under section 14A, read with rule 8D of 1962 Rules, has to be added back for purpose of arriving at figure of book profit. " 3. Assessee in its cross objection raise…

DCIT 9(1)(2), Mumbai vs. Atlanta Ltd, Mumbai

In the result, appeals of the Revenue for the A

ITA 7176/MUM/2017[2014-15]Status: DisposedITAT Mumbai31 May 2019AY 2014-15

Bench: Shri C.N. Prasad, Hon'Ble & Shri Manoj Kumar Aggarwal, Hon'Ble

For Appellant: Shri Vijay MehtaFor Respondent: Shri Anadi Varma
Section 115JSection 14A

…e Id. CIT(A) was justified in deleting the disallowance on account of expenditure under section 14A read with Rule 1962 without appreciating the decision of Hon'ble ITAT,F-Bench, Mumbai vide its order dated 21.10.2015 in the DCIT Vs. Viraj Profiles Ltd (2016) 156 ITD 72 (Mumbai-Trib.) that in terms of clause ( f) to Explanation 1 to section 115JB(2) and Dabur India Ltd. Vs. ACIT (2013) 145 ITD 175 (Mumbai-Trib.) disallowance made by Assessing Officer under section 14A, read with rule 8D of 1962 Rules, has to be added back for purpose of arriving at figure of book profit. " 3. Assessee in its cross objection raise…

DCIT, CC-7(1), Mumbai vs. PAN India Network Infravest Pvt. Ltd., Mumbai

In the result, the appeal is partly allowed for statistical purposes

ITA 3198/MUM/2018[2015-16]Status: DisposedITAT Mumbai29 May 2019AY 2015-16

Bench: Shri Saktijit Dey & Shri Manoj Kumar Aggarwal

For Appellant: Shri Jay BhansaliFor Respondent: Shri Neil Phillip
Section 115JSection 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER ITA no. 3198/Mum./2018 (Assessment Year : 2015–16) Dy. Commissioner of Income Tax ……………. Appellant Central Circle–7(1), Mumbai v/s Pan India Network Infravest Pvt. Ltd. 135, Continental Building Dr. Annie Besant Road ……………. Respondent Worli, Mumbai 400 018 PAN – AACCP2459H Revenue by : Shri Neil Phillip Assessee by : Shri Jay Bhansali Date of Hearing – 15.05.2019 Date of Order – 29.05.2019 O R D E R PER SAKTIJIT DEY, J.M. The aforesaid appeal has been filed by the…

DCIT, CC - 7(1), Mumbai vs. PAN India Network Infravest Pvt. Ltd., Mumbai

In the result, both the appeals are partly allowed for statistical purposes

ITA 2962/MUM/2018[2013-14]Status: DisposedITAT Mumbai17 May 2019AY 2013-14

Bench: Shri Saktijit Dey & Shri Manoj Kumar Aggarwal

For Appellant: Shri Jay BhansaliFor Respondent: Shri Awungshi Gimsen
Section 115JSection 14ASection 154

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER ITA no.2962 & 2963/Mum./2018 (Assessment Year : 2013–14 and 2014–15) Dy. Commissioner of Income Tax ……………. Appellant Central Circle–7(1), Mumbai v/s Pan India Network Infravest P. Ltd. 135, Continental Building Dr. Annie Besant Road ……………. Respondent Worli, Mumbai 400 018 PAN – AACCP2459H Revenue by : Shri Awungshi Gimsen Assessee by : Shri Jay Bhansali Date of Hearing – 13.05.2019 Date of Order – 17.05.2019 O R D E R PER SAKTIJIT DEY. J.M. The aforesaid appeals…

DCIT CC 3(1), Mumbai vs. Wind World Wind Farms (India) Ltd, Mumbai

In the result the appeal filed by the revenue in both the cases are dismissed

ITA 119/MUM/2018[2014-15]Status: DisposedITAT Mumbai15 May 2019AY 2014-15

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiआयकर अपील सुं./I.T.A. No.119 & 122/Mum/2018 (धििाारण वर्ा / Assessment Year : 2014-15 बिाम/ Dcit Cc 3(1) M/S. Wind World Wind R.No. 1924, 19Th Floor, Air Farms (India) Ltd., India Building, Nariman A-9, Enercon Tower, V. Point, Mumbai 400021 Veera Desai Road, Veera Indl. Estate, Andheri (W), Mumbai 400053 स्थायी लेखा सुं./Pan:Aaace3530A (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri. Chaudhary Arun Kumar Singh Assessee By: Shri. A.K Ghosh स िवाई की तारीख /Date Of Hearing : 02.05.2019 घोर्णा की तारीख /Date Of Pronouncement : 15.05.2019 आदेश / O R D E R Per Ramlal Negi, Jm: These Appeals Have Been Filed By The Revenue Against Two Orders Dated 10.10.2017 Passed By The Commissioner Of Income Tax(Appeals)- 51 In Respect Of Two Assessee, Pertaining To The Assessment Year 2014-15, Whereby The Ld. Cit(A) Allowed Both The Appeals Filed By The Assessee Against Assessment Orders Dated 20.04.2015. Since The Facts Of The Case & The Issues Involved Are Identical In Both The Appeals. The Same Were Clubbed Heard Together & Are Being Disposed Of By This Common & Consolidated Order For The Sake Of Convenience.

For Appellant: Shri. A.K GhoshFor Respondent: Shri. Chaudhary Arun Kumar
Section 115JSection 143(1)Section 143(2)Section 143(3)Section 14ASection 57

…s and in the circumstances of the case and in law, the Ld. CIT(A) erred in not adjudicating on the issue of re-computation of book profit as this issue is squarely covered in the favour of revenue by the order of ITAT in the case of/Viraj Profiles Ltd. (2016) 156 ITD 72”. 6. On the facts and in the circumstances of the case and we law, the Ld. CIT(A) erred in allowing interest expenditure of Rs3,96,79,698/- against interest income of Rs2,00,00,000/- holding that the same is inextricably linked to interest expenditure, even though the assessee failed to establish it to the satisfaction of the AO". 3. At the outset…

Ntpc Ltd., New Delhi vs. DCIT, New Delhi

Appeal is allowed

ITA 4754/DEL/2015[2005-06]Status: DisposedITAT Delhi25 Apr 2019AY 2005-06

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri Ved Jain, AdvocateFor Respondent: Ms. Pramita M. Biswas, CIT DR
Section 14ASection 37(1)Section 80I

…ITD 318 (Delhi)(SB). Ld. DR filed written submissions which have been made part of the record and has also relied upon the decisions in (i) Indiabulls Financial Services Ltd. vs. DCIT – (2016) 76 taxmann.com 268 (Delhi); (ii) DCIT vs. Viraj Profiles Ltd. – 156 ITD 72; (iii) NYK Line India Ltd. vs. ACIT – 175 TTJ 180; (iv) Super Auto Forge (P.) Ltd. vs. ACIT 156 ITD 467; (v) Vipin Malik vs. ACIT 45 ITR 589; (vi) Punjab Tractors Ltd. vs. CIT – 2017-TIOL-353-HC- P&H-IT; (vii) Godrej & Boyce Mfg. Company Ltd. – 394 ITR 449 19 ITA No.4183/Del./2015 ITA No.4754/Del./2015 (SC); and Maxopp Investment Ltd. vs. CIT…

DCIT, New Delhi vs. M/S Ntpc Ltd., New Delhi

Appeal is allowed

ITA 4183/DEL/2015[2005-06]Status: DisposedITAT Delhi25 Apr 2019AY 2005-06

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri Ved Jain, AdvocateFor Respondent: Ms. Pramita M. Biswas, CIT DR
Section 14ASection 37(1)Section 80I

…ITD 318 (Delhi)(SB). Ld. DR filed written submissions which have been made part of the record and has also relied upon the decisions in (i) Indiabulls Financial Services Ltd. vs. DCIT – (2016) 76 taxmann.com 268 (Delhi); (ii) DCIT vs. Viraj Profiles Ltd. – 156 ITD 72; (iii) NYK Line India Ltd. vs. ACIT – 175 TTJ 180; (iv) Super Auto Forge (P.) Ltd. vs. ACIT 156 ITD 467; (v) Vipin Malik vs. ACIT 45 ITR 589; (vi) Punjab Tractors Ltd. vs. CIT – 2017-TIOL-353-HC- P&H-IT; (vii) Godrej & Boyce Mfg. Company Ltd. – 394 ITR 449 19 ITA No.4183/Del./2015 ITA No.4754/Del./2015 (SC); and Maxopp Investment Ltd. vs. CIT…

Deputy Commissioner of Income Tax Central Circle-6(3), Mumbai vs. M/S.Bombay Rayon Fashions Limited( Formally Known As Mudra Fabrics Limited), Mumbai

In the result, appeal filed by the revenue for assessment year 2012-

ITA 6580/MUM/2017[2012-13]Status: DisposedITAT Mumbai11 Apr 2019AY 2012-13

Bench: Shri Shamim Yahya (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2012-13 The Deputy Commissioner Of M/S Bombay Rayon Fashions Income Tax, Central Circle-6(3), Ltd., Room No. 1926, 19Th Floor, (Formerly Known As Mudra Air India Building, Vs. Fabrics Ltd.), Nariman Point, D-Wing, 1St Floor, Mumbai - 400021 Oberoi Garden Estate, Chandiwali Farms Road, Chandivali, Andheri (East), Mumbai - 400072 Pan: Aaacm3447J (Appellant) (Respondent) Revenue By : Shri Ritesh Mishra (Dr) Assessee By : Shri Dharmesh Shah (Ar) Date Of Hearing: 13/03/2019 Date Of Pronouncement: 11/04/2019

For Appellant: Shri Dharmesh Shah (AR)For Respondent: Shri Ritesh Mishra (DR)
Section 115JSection 143Section 143(2)Section 14A

…owance made U/s 14A cannot be considered while Assessment Year: 2012-13 computing the book profit U/s 115JB, when the issue in the case of the assessee is squarely covered by the decision of ‘F’ bench of ITAT, Mumbai I the case of Viraj Profiles Ltd. (2016) 156 ITD 72, Mumbai.” 4. At the outset, the Ld. counsel for the assesse submitted that the first ground of department’s appeal is misconceived as the revenue has wrongly mentioned the fact that no exempt income was earned by the assessee during the assessment year under consideration. The Ld. counsel further submitted that there is no infirmity in the order…

DCIT, New Delhi vs. M/S. Span India Pvt. Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 245/DEL/2015[2010-11]Status: DisposedITAT Delhi01 Feb 2019AY 2010-11

Bench: Shri Bhavnesh Saini & Shri O.P. Kantassessment Year: 2010-11 Dcit, Vs. M/S. Span India Pvt. Ltd., Central Circle-20, New Delhi 227, Okhla Industrial Estate, Phase-Iii, New Delhi Pan :Aaacs0079A (Appellant) (Respondent) & C.O. No.245/Del/2015 [Arising Out Of Ita No.245/Del/2015] Assessment Year: 2010-11 M/S. Span India Pvt. Ltd., Vs. Dcit, 227, Okhla Industrial Estate, Central Circle-20, New Delhi Phase-Iii, New Delhi Pan :Aaacs0079A (Appellant) (Respondent) Department By Shri N.K. Bansal, Sr.Dr Assessee By Shri M.P. Rastogi, Adv. & Shri Deepak Malik, Adv.

Section 143(2)Section 14A

…njab & Haryana) where Hon’ble Punjab & Haryana High Court held that disallowance of proportionate administrative expenditure made for earning exempted dividend income computed on reasonable basis would be just (A. Y.2006-07). 6. Dy. CIT v. Virai Profiles Ltd. 156 ITD 72/ 46 ITR 626/ 177 TTJ 466 where Hon’ble ITAT Mumbai held that disallowance of expenditure - Addition on account of disallowance under S. 14A read with Rule 8D being expenditure in relation to earning of exempt income to book profit under S. 115JB justified .[S. 115JB] 7. NYK Line India Ltd. v. ACIT T175 TTJ 180 /132 DTR 71 where Hon’ble ITAT Mumbai…

DCIT CC 3(1) Cen RG 3, Mumbai vs. Wind World Wind Farms (Krishna) Ltd, Mumbai

In the result, both the appeals of Revenue as well as CO of assessee are dismissed

ITA 118/MUM/2018[2014-15]Status: DisposedITAT Mumbai24 Oct 2018AY 2014-15

Bench: Sri Mahavir Singh

For Appellant: Shri SK Bepari, ARFor Respondent: Shri Rushabh Mamania, AR
Section 143(3)Section 14A

…e case and in law, the Ld. CIT(A) erred in not adjudicating on the issue of re-computation of book profit as the issue of re-computation of book profit is squarely covered in the favour of revenue by the order of ITAT in the case of Viraj Profiles Ltd. (2016) 156 ITD 72.” 3. The learned Counsel for the assessee stated that there is no exempt income claimed by assessee in the return of income and once there is no exempt income, no disallowance of expenses can be made by invoking the provisions of section 14A of the Act read with Rule 8D of the Rules. For this the learned Counsel for the assessee relied on the dec…

The Dy. Commissioner of Income Tax, Circle-1(1)(1), Ahmedabad vs. M/S. Ausom Enterprise Ltd., Ahmedabad

In the result, the appeals of the Revenue are partly allowed

ITA 1520/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad15 Oct 2018AY 2012-13

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./ Ita No. 1519 & 1520/Ahd/2016 "नधा"रण वष"/Assessment Year: 2010-11 & 2012-13 & आयकर अपील सं./ Ita No. 857/Ahd/2017 "नधा"रण वष"/Assessment Year: 2013-14

For Appellant: Shri M.K. Patel, ARFor Respondent: Shri S.K. Dev, Sr.DR
Section 10ASection 143(2)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘C’ BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 1519 and 1520/Ahd/2016 "नधा"रण वष"/Assessment Year: 2010-11 and 2012-13 AND आयकर अपील सं./ ITA No. 857/Ahd/2017 "नधा"रण वष"/Assessment Year: 2013-14 DCIT, Cir.(1)(1)(1) M/s.Ausom Enterprise Ltd. Ambawadi Vs Core House, Off. CG Road Ahmedabad. Nr.Parimal Garden Ellisbridge Ahmedabad 380006. PAN : AAACC 6250 F अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Revenue by : Shri S.K. Dev, Sr.DR Assessee by : Shr…

The Dy. Commissioner of Income Tax, Circle-1(1)(1), Ahmedabad vs. M/S. Ausom Enterprise Ltd., Ahmedabad

In the result, the appeals of the Revenue are partly allowed

ITA 1519/AHD/2016[2011-12]Status: DisposedITAT Ahmedabad15 Oct 2018AY 2011-12

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./ Ita No. 1519 & 1520/Ahd/2016 "नधा"रण वष"/Assessment Year: 2010-11 & 2012-13 & आयकर अपील सं./ Ita No. 857/Ahd/2017 "नधा"रण वष"/Assessment Year: 2013-14

For Appellant: Shri M.K. Patel, ARFor Respondent: Shri S.K. Dev, Sr.DR
Section 10ASection 143(2)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘C’ BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 1519 and 1520/Ahd/2016 "नधा"रण वष"/Assessment Year: 2010-11 and 2012-13 AND आयकर अपील सं./ ITA No. 857/Ahd/2017 "नधा"रण वष"/Assessment Year: 2013-14 DCIT, Cir.(1)(1)(1) M/s.Ausom Enterprise Ltd. Ambawadi Vs Core House, Off. CG Road Ahmedabad. Nr.Parimal Garden Ellisbridge Ahmedabad 380006. PAN : AAACC 6250 F अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Revenue by : Shri S.K. Dev, Sr.DR Assessee by : Shr…

The Dy. Commissioner of Income Tax, Circle-2(1)(1), Ahmedabad vs. M/S. Harsha Engineers Ltd., Ahmedabad

In the result, the appeal of the Revenue is dismissed

ITA 1853/AHD/2016[2013-14]Status: DisposedITAT Ahmedabad12 Oct 2018AY 2013-14

Bench: Shri Rajpal Yadav & Shri Pradip Kumar Kediaआयकर अपील सं./ Ita No. 1853/Ahd/2016 "नधा"रण वष"/Assessment Year: 2013-14 Dcit,Cir.2(1)(1) M/S.Harsha Engineers Ltd. Ahmedabad. Vs Sarkhej Bhavla Road Changodar, Ahmedabad 382 213 Pan : Aaaach 4828 C अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Revenue By : Shri S.K. Dev, Sr.Dr Assessee By : Shri Tushar H. Hemani, Ar

For Appellant: Shri Tushar H. Hemani, ARFor Respondent: Shri S.K. Dev, Sr.DR
Section 115JSection 143(2)Section 14A

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘A’ BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 1853/Ahd/2016 "नधा"रण वष"/Assessment Year: 2013-14 DCIT,Cir.2(1)(1) M/s.Harsha Engineers Ltd. Ahmedabad. Vs Sarkhej Bhavla Road Changodar, Ahmedabad 382 213 PAN : AAAACH 4828 C अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Revenue by : Shri S.K. Dev, Sr.DR Assessee by : Shri Tushar H. Hemani, AR सुनवाई क" तार"ख/Date of Hearing : 11/10/2018 घोषणा क" तार"ख /Date of Pronouncement : 12/10/2018 O R D…

The Dy. Commissioner of Income Tax, Circle-1(1)(1), Ahmedabad vs. M/S. Ausom Enterprise Ltd., Ahmedabad

In the result, the appeals of the Revenue are partly allowed

ITA 857/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad05 Oct 2018AY 2013-14

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./ Ita No. 1519 & 1520/Ahd/2016 "नधा"रण वष"/Assessment Year: 2010-11 & 2012-13 & आयकर अपील सं./ Ita No. 857/Ahd/2017 "नधा"रण वष"/Assessment Year: 2013-14

For Appellant: Shri M.K. Patel, ARFor Respondent: Shri S.K. Dev, Sr.DR
Section 10ASection 143(2)

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘C’ BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 1519 and 1520/Ahd/2016 "नधा"रण वष"/Assessment Year: 2010-11 and 2012-13 AND आयकर अपील सं./ ITA No. 857/Ahd/2017 "नधा"रण वष"/Assessment Year: 2013-14 DCIT, Cir.(1)(1)(1) M/s.Ausom Enterprise Ltd. Ambawadi Vs Core House, Off. CG Road Ahmedabad. Nr.Parimal Garden Ellisbridge Ahmedabad 380006. PAN : AAACC 6250 F अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Revenue by : Shri S.K. Dev, Sr.DR Assessee by : Shr…

Gateway Distriparks(Kerala) Ltd, Cochin vs. ACIT, Cochin

In the result, the appeal filed by the assessee is dismissed

ITA 216/COCH/2018[2013-14]Status: DisposedITAT Cochin28 Aug 2018AY 2013-14

Bench: S/Shri Chandra Poojari, Am & George George K., Jm I.T.A. No.216/Coch/2018 Assessment Year : 2013-14 Gateway Distriparks (Kerala) Vs. The Assistant Commissioner Of Ltd., Door No. 26/1804, Income-Tax, Circle-1(2), Kochi Chakiat House, Subramaniam Road, Willington Island, Kochi-682 003. [Pan:Aaccg 6616P] (Assessee-Appellant) (Revenue-Respondent) Assessee By Shri P.M. Veeramani, Ca Revenue By Smt. A.S. Bindhu, Dr Date Of Hearing 14/08/2018 Date Of Pronouncement 28/08/2018

Section 143(3)Section 263Section 32Section 32(1)(ii)

…pinion, this judgment does not advance the case of the assessee any further. Similarly, with regard to the order of the Tribunal in the case of Mumbai International Airport (P) Ltd. (supra), as there is contrary order in the case of Dabur India Ltd. vs. ACIT (145 ITD 175 (Mumbai). The order of the Tribunal in the case of Mumbai International Airport (P) Ltd. was passed on 14/02/2014 without considering the order of the Tribunal in the case of Dabur India Ltd. which was delivered on 23rd August, 2013. To sum up, we hold that since the tenancy right cannot be treated as an intangible asset, there is no question of…

Gujarat Fluorochemicals Limited, Vadodara vs. The Deputy Commissioner of Income Tax, Circle-1(1)(1), Vadodara

In the result, both appeals of the assessee are partly allowed

ITA 805/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad03 Aug 2018AY 2012-13

Bench: Shri Rajpal Yadav & Shri Amarjit Singhआयकर अपील सं./ Ita No.805/Ahd/2017 "नधा"रण वष"/Asstt. Year: 2012-2013 & Asst.Year : 2013-2014

For Appellant: Shri S.N. Soparkar and Shri Parin Shah, ARFor Respondent: Shri O.P. Vaishnav, CIT-DR
Section 115JSection 143(2)Section 143(3)Section 14A

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘D’ BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER AND SHRI AMARJIT SINGH, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No.805/Ahd/2017 "नधा"रण वष"/Asstt. Year: 2012-2013 AND Asst.Year : 2013-2014 Gujarat Fluorochemicals Ltd. Vs. DCIT, Cir.1(1)(1) 2nd Floor, ABS Tower Vadodara. Old Padra Road Vadodara 390 007. PAN : AAACG 6725 H अपीलाथ"/ (Appellant) "त् यथ"/ (Respondent) Assessee by : Shri S.N. Soparkar and Shri Parin Shah, AR Revenue by : Shri O.P. Vaishnav, CIT-DR सुनवाई क" तार"ख/Date of Hearing : 12/07/2018 घोषणा…