Devarsons Industries Pvt. Limited v. ACIT

84 Taxmann.com 244High Court2017#4553 most cited

What is Devarsons Industries Pvt. Limited v. ACIT authority for?

Where the Assessing Officer has no option but to resort to the provisions of Rule 8D read with Section 14A, the disallowance can be made under Section 14A.

26

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2026.

Also referred to as

Devarsons Industries Pvt. Limited v. ACIT · 84 Taxmann.com 244 · Section 14A · Rule 8D · disallowance · expenditure incurred for earning exempt income · Assessing Officer · no option

Issues it is cited on

Judgments citing Devarsons Industries Pvt. Limited v. ACIT

RING PLUS AQUA LTD.,NASHIK vs. DY CIT -CC-8(1), MUMBAI

In the result, all the appeals of the assessee are allowed for statistical purposes

ITA 1062/MUM/2021[2013-14]Status: DisposedITAT Mumbai31 Oct 2022AY 2013-14

Bench: Shri Aby T. Varkey, Jm & Shri S. Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No.1059/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2015-16) & आयकर अपील सं/ I.T.A. No.1062/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2013-14) & आयकर अपील सं/ I.T.A. No.1061/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2014-15) Ring Plus Aqua Ltd. बिधम/ Dcit, Central Circle-8(1) 6Th Floor, Aayakar D-3/4, Stice, Sinnar Shirdi Vs. Road, Musalgaon, Nashik- Bhavan, Mumbai-400020. 422003, Maharashtra, India.

For Appellant: Shri Hitan ChandeFor Respondent: Smt. Mahita Nair (Sr. AR)
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI S. RIFAUR RAHMAN, AM आयकर अपील सं/ I.T.A. No.1059/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2015-16) & आयकर अपील सं/ I.T.A. No.1062/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2013-14) & आयकर अपील सं/ I.T.A. No.1061/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2014-15) Ring Plus Aqua Ltd. बिधम/ DCIT, Central Circle-8(1) 6th Floor, Aayakar D-3/4, Stice, Sinnar Shirdi Vs. Road, Musalgaon, Nashik- Bhavan, Mumbai-400020. 422003, Maharashtra, India. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : AABCR3220M (अपीलार्थी /Appellant) ..…

RING PLUS AQUA LTD.,MUMBAI vs. DY CIT -CC-8(1), MUMBAI

In the result, all the appeals of the assessee are allowed for statistical purposes

ITA 1061/MUM/2021[2014-15]Status: DisposedITAT Mumbai31 Oct 2022AY 2014-15

Bench: Shri Aby T. Varkey, Jm & Shri S. Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No.1059/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2015-16) & आयकर अपील सं/ I.T.A. No.1062/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2013-14) & आयकर अपील सं/ I.T.A. No.1061/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2014-15) Ring Plus Aqua Ltd. बिधम/ Dcit, Central Circle-8(1) 6Th Floor, Aayakar D-3/4, Stice, Sinnar Shirdi Vs. Road, Musalgaon, Nashik- Bhavan, Mumbai-400020. 422003, Maharashtra, India.

For Appellant: Shri Hitan ChandeFor Respondent: Smt. Mahita Nair (Sr. AR)
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI S. RIFAUR RAHMAN, AM आयकर अपील सं/ I.T.A. No.1059/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2015-16) & आयकर अपील सं/ I.T.A. No.1062/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2013-14) & आयकर अपील सं/ I.T.A. No.1061/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2014-15) Ring Plus Aqua Ltd. बिधम/ DCIT, Central Circle-8(1) 6th Floor, Aayakar D-3/4, Stice, Sinnar Shirdi Vs. Road, Musalgaon, Nashik- Bhavan, Mumbai-400020. 422003, Maharashtra, India. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : AABCR3220M (अपीलार्थी /Appellant) ..…

SILVER SPARK APPAREL LTD.,MUMBAI vs. DY CIT-CC-8(1), MUMBAI

In the result, all the appeals of the assessee are allowed for statistical purposes

ITA 1060/MUM/2021[2014-15]Status: DisposedITAT Mumbai31 Oct 2022AY 2014-15

Bench: Shri Aby T. Varkey, Jm & Shri S. Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No.1059/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2015-16) & आयकर अपील सं/ I.T.A. No.1062/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2013-14) & आयकर अपील सं/ I.T.A. No.1061/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2014-15) Ring Plus Aqua Ltd. बिधम/ Dcit, Central Circle-8(1) 6Th Floor, Aayakar D-3/4, Stice, Sinnar Shirdi Vs. Road, Musalgaon, Nashik- Bhavan, Mumbai-400020. 422003, Maharashtra, India.

For Appellant: Shri Hitan ChandeFor Respondent: Smt. Mahita Nair (Sr. AR)
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI S. RIFAUR RAHMAN, AM आयकर अपील सं/ I.T.A. No.1059/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2015-16) & आयकर अपील सं/ I.T.A. No.1062/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2013-14) & आयकर अपील सं/ I.T.A. No.1061/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2014-15) Ring Plus Aqua Ltd. बिधम/ DCIT, Central Circle-8(1) 6th Floor, Aayakar D-3/4, Stice, Sinnar Shirdi Vs. Road, Musalgaon, Nashik- Bhavan, Mumbai-400020. 422003, Maharashtra, India. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : AABCR3220M (अपीलार्थी /Appellant) ..…

RING PLUS AQUA LTD,MUMBAI vs. DY CIT-CC-8(1), MUMBAI

In the result, all the appeals of the assessee are allowed for statistical purposes

ITA 1059/MUM/2021[2015-16]Status: DisposedITAT Mumbai31 Oct 2022AY 2015-16

Bench: Shri Aby T. Varkey, Jm & Shri S. Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No.1059/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2015-16) & आयकर अपील सं/ I.T.A. No.1062/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2013-14) & आयकर अपील सं/ I.T.A. No.1061/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2014-15) Ring Plus Aqua Ltd. बिधम/ Dcit, Central Circle-8(1) 6Th Floor, Aayakar D-3/4, Stice, Sinnar Shirdi Vs. Road, Musalgaon, Nashik- Bhavan, Mumbai-400020. 422003, Maharashtra, India.

For Appellant: Shri Hitan ChandeFor Respondent: Smt. Mahita Nair (Sr. AR)
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI S. RIFAUR RAHMAN, AM आयकर अपील सं/ I.T.A. No.1059/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2015-16) & आयकर अपील सं/ I.T.A. No.1062/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2013-14) & आयकर अपील सं/ I.T.A. No.1061/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2014-15) Ring Plus Aqua Ltd. बिधम/ DCIT, Central Circle-8(1) 6th Floor, Aayakar D-3/4, Stice, Sinnar Shirdi Vs. Road, Musalgaon, Nashik- Bhavan, Mumbai-400020. 422003, Maharashtra, India. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : AABCR3220M (अपीलार्थी /Appellant) ..…

M/S BOSCH LIMITED ,BANGALORE vs. ASSISTANT COMMISSIONER OF INCOME TAX LTU CIRCLE-1 , BANGALORE

In the result, appeal of the assessee is partly allowed

ITA 1629/BANG/2018[2013-14]Status: DisposedITAT Bangalore13 Sept 2022AY 2013-14

Bench: Shri N.V. Vasudevan & Ms. Padmavathy Sassessment Year : 2013-14 Bosch Limited, Vs. The Assistant Commissioner Hosur Road, Adugodi, Of Income Tax, Ltu, Bangalore – 560 030. Circle 1, Pan: Aaacm 9840P Bangalore. Appellant Respondent Appellant By : Shri Percy Pardiwala, Advocate Respondent By : Shri V S Chakrapani, Cit(Dr)(Itat), Bengaluru. Date Of Hearing : 01.09.2022 Date Of Pronouncement : 13.09.2022 O R D E R Per Padmavathy S.2. This Appeal Is Against The Order Of The Cit(Appeals), Bangalore-9, Bangalore Dated 31.3.2018 For The Assessment Year 2013- 14. 3. The Assessee Raised Grounds Pertaining To The Following Issues:- Deduction U/S. 35(2Ab) Computed On Net Expenditure As Opposed To Gross Expenditure Disallowance Of Provision For Bad & Doubtful Debts I) Disallowance Of Provision For Long Term Service Award Disallowance Of Expenditure U/S. 14A Of The Act Ii) Page 2 Of 67

For Appellant: Shri Percy Pardiwala, AdvocateFor Respondent: Shri V S Chakrapani, CIT(DR)(ITAT), Bengaluru
Section 14ASection 35Section 37Section 43BSection 80J

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND Ms. PADMAVATHY S, ACCOUNTANT MEMBER Assessment year : 2013-14 Bosch Limited, Vs. The Assistant Commissioner Hosur Road, Adugodi, of Income Tax, LTU, Bangalore – 560 030. Circle 1, PAN: AAACM 9840P Bangalore. APPELLANT RESPONDENT Appellant by : Shri Percy Pardiwala, Advocate Respondent by : Shri V S Chakrapani, CIT(DR)(ITAT), Bengaluru. Date of hearing : 01.09.2022 Date of Pronouncement : 13.09.2022 O R D E R Per Padmavathy S., Accountant Member 2. This appeal is against the order of the CIT(Appeals), Bangalo…

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Devarsons Industries Pvt. Limited v. ACIT (84 Taxmann.com 244) — Cited in 26 Judgments | BharatTax