Devarsons Industries Pvt. Limited v. ACIT

84 Taxmann.com 244High Court2017#4546 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 366,339 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

Sections most often in play

Section 14ASection 143(3)Section 50CSection 250Section 10(38)Section 115JBSection 36(1)(iii)Section 43CA

Issues it is cited on

section 14(2)section 43dsection 14a(2)section 36(1)(viia)section 43csection 43casection 36(2)ddtdisallowance u/s 14adividend distribution taxfull value of considerationsection 36(1)(vii)

Judgments citing Devarsons Industries Pvt. Limited v. ACIT

The DCIT, Gandhinagar Circle, Gandhinagar vs. M/S. Gujarat State Petronet Ltd., Gandhinagar

In the result appeal of the Revenue is partly allowed for the statistical purposes

ITA 273/AHD/2020[2015-16]Status: DisposedITAT Ahmedabad29 Apr 2022AY 2015-16

Bench: Shri Mahavir Prasad & Shri Waseem Ahmedआयकर अपील सं./Ita Nos. 272-273/Ahd/2020 िनधा"रण वष"/Asstt. Years: 2014-2015 & 2015-16 D.C.I.T, M/S. Gujarat State Petronet Ltd., Gnr Circle. Vs. Plot No.E-18, Jamnagar Gidc Electronics Estate, Sector-26, Gandhinagar.

For Appellant: Shri S.N. Soparkar, Sr. Advocate with Shri Parin Shah, A.RFor Respondent: Shri Mohd. Usman, CIT. D.R with Smt. Neeju Gupta, Sr.D.R
Section 14A

…to resort the provisions of rule 8D of income tax rules read with section 14A of the Act. The learned DR in support of his contention has relied on the judgment of Hon’ble Gujarat High Court in the case of Devarsons Industries (P) Limited Vs ACIT reported in 84 Taxmann.com 244. 11. On the contrary learned AR before us submitted that identical addition was made in own case of the assessee in A.Y. 2012-13 and 2013-14 which was deleted by this tribunal in ITA NO. 381 & 382/Ahd/2019. 12. Both the learned DR and the AR before us vehemently supported the order of the authorities below as favourable to them. 13. We ha…

The DCIT, Gandhinagar Circle, Gandhinagar vs. M/S. Gujarat State Petronet Ltd., Gandhinagar

In the result appeal of the Revenue is partly allowed for the statistical purposes

ITA 272/AHD/2020[2014-15]Status: DisposedITAT Ahmedabad29 Apr 2022AY 2014-15

Bench: Shri Mahavir Prasad & Shri Waseem Ahmedआयकर अपील सं./Ita Nos. 272-273/Ahd/2020 िनधा"रण वष"/Asstt. Years: 2014-2015 & 2015-16 D.C.I.T, M/S. Gujarat State Petronet Ltd., Gnr Circle. Vs. Plot No.E-18, Jamnagar Gidc Electronics Estate, Sector-26, Gandhinagar.

For Appellant: Shri S.N. Soparkar, Sr. Advocate with Shri Parin Shah, A.RFor Respondent: Shri Mohd. Usman, CIT. D.R with Smt. Neeju Gupta, Sr.D.R
Section 14A

…to resort the provisions of rule 8D of income tax rules read with section 14A of the Act. The learned DR in support of his contention has relied on the judgment of Hon’ble Gujarat High Court in the case of Devarsons Industries (P) Limited Vs ACIT reported in 84 Taxmann.com 244. 11. On the contrary learned AR before us submitted that identical addition was made in own case of the assessee in A.Y. 2012-13 and 2013-14 which was deleted by this tribunal in ITA NO. 381 & 382/Ahd/2019. 12. Both the learned DR and the AR before us vehemently supported the order of the authorities below as favourable to them. 13. We ha…

M/S. Avinash Bhosale Infrastructure, Pune vs. DCIT Central Cir- 2(3), Mumbai

In the result, appeal by the assessee is partly allowed

ITA 1952/MUM/2020[2017-18]Status: DisposedITAT Mumbai25 Mar 2022AY 2017-18

Bench: Shri Vikas Awasthyआअसं. 1952/मुं/2020 ("न.व 2017-18) M/S. Avinash Bhosale Infrastructure Pvt. Ltd. 2, Abil House, Ganesh Khind Road, Range Hill Corner, Pune 411 007. Pan: Aabca-5452-C ...... अपीलाथ" /Appellant बनाम Vs. Dcit Central Cir 2(3), 8Th Floor, Room No.803, Old Cgo Bldg. Pratistha Bhavan, M.K. Road, Mumbai 400 020 ..... ""तवाद"/Respondent अपीलाथ" "वारा/ Appellant By : Shri Vijay Mehta ""तवाद" "वारा/Respondent By : Shri T. Shankar सुनवाई क" "त"थ/ Date Of Hearing : 28/12/2021 घोषणा क" "त"थ/ Date Of Pronouncement : 25/03/2022

For Appellant: Shri Vijay MehtaFor Respondent: Shri T. Shankar
Section 14ASection 14A(3)

…आयकर अपील"य अ"धकरण मुंबई पीठ “एस एम सी” , मुंबई "ी "वकास अव"थी, "या"यक सद"य के सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER आअसं. 1952/मुं/2020 ("न.व 2017-18) M/s. Avinash Bhosale Infrastructure Pvt. Ltd. 2, ABIL House, Ganesh Khind Road, Range Hill Corner, Pune 411 007. PAN: AABCA-5452-C ...... अपीलाथ" /Appellant बनाम Vs. DCIT Central Cir 2(3), 8th Floor, Room No.803, Old CGO Bldg. Pratistha Bhavan, M.K. Road, Mumbai 400 020 ..... ""तवाद"/Respondent अपीलाथ" "वारा/ Appellant by : Shri Vijay Mehta ""तवाद" "वारा/Respondent by : Shri T. Shankar सुनवा…

ACIT, Rourkela Circle, Rourkela vs. Indrani Patnaik, Rourkela

In the result, appeals of the revenue and assessee are partly allowed for statistical purposes

ITA 373/CTK/2018[2015-16]Status: DisposedITAT Cuttack09 Dec 2021AY 2015-16

Bench: S/ S/Shri Chandra Mohan Garg, Judicial & Manish Borad & Manish Borad & Manish Boradassessment Year : 2015-16 Asst. Commissioner Of Income Asst. Commissioner Of Income Vs. Indrani Indrani Patnaik, Patnaik, A/6, A/6, Tax, Rourkela Circle, Rourkela. Tax, Rourkela Circle, Rourkela. Commercial Commercial Estate, Estate, Civil Civil Township, Rourkela Township, Rourkela-769004 Pan/Gir No. No.Accpp 6164 E (Appellant (Appellant) .. ( Respondent Respondent) Assessment Year : 2015-16 C.O. No.01/Ctk/2019 (Arising Out Of Ita No.373/Ctk/2018) (Arising Out Of Ita No.373/Ctk/2018) Assessment Year: 2015-16 Indrani Indrani Patnaik, Patnaik, A/6, A/6, Vs. Asst. Commissioner Of Income Asst. Commissioner Of Income Commercial Commercial Estate, Estate, Civil Civil Tax, Rourkela Circle, Rourkela Tax, Rourkela Circle, Rourkela Township, Rourkela Township, Rourkela-769004 Pan/Gir No.Accpp 6164 E Pan/Gir No.Accpp 6164 E (Appellant (Appellant) .. ( Respondent Respondent) Assessee By : Shri S.C. Bhadra S.C. Bhadra , Ar Revenue By : Shri M.K.Gautam, Cit (Dr) Date Of Hearing : 20 /10/ 20 / 2021 Date Of Pronouncement : 10 / 12 12/2021 O R D E R Per Bench The Cross The Cross Appeals Filed By The Revenue & Assessee Assessee Are Directed Against The Or Against The Order Of The Cit(A), Sambalpur Dated 2.7.2018 Der Of The Cit(A), Sambalpur Dated 2.7.2018 For The P A G E 1 | 62

For Appellant: Shri S.C. BhadraFor Respondent: Shri M.K.Gautam
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE S/ S/SHRI CHANDRA MOHAN GARG, JUDICIAL JUDICIAL MEMBER AND MANISH BORAD, ACCOUNTANT MEMBER AND MANISH BORAD, ACCOUNTANT MEMBER AND MANISH BORAD, ACCOUNTANT MEMBER Assessment Year : 2015-16 Asst. Commissioner of Income Asst. Commissioner of Income Vs. Indrani Indrani Patnaik, Patnaik, A/6, A/6, Tax, Rourkela Circle, Rourkela. Tax, Rourkela Circle, Rourkela. Commercial Commercial Estate, Estate, Civil Civil Township, Rourkela Township, Rourkela-769004 PAN/GIR No. No.ACCPP 6…

Smt. Indrani Patnaik, Rourkela vs. ACIT, Rourkela Circle, Rourkela

In the result, appeals of the revenue and assessee are partly allowed for statistical purposes

ITA 366/CTK/2018[2015-16]Status: DisposedITAT Cuttack09 Dec 2021AY 2015-16

Bench: S/ S/Shri Chandra Mohan Garg, Judicial & Manish Borad & Manish Borad & Manish Boradassessment Year : 2015-16 Asst. Commissioner Of Income Asst. Commissioner Of Income Vs. Indrani Indrani Patnaik, Patnaik, A/6, A/6, Tax, Rourkela Circle, Rourkela. Tax, Rourkela Circle, Rourkela. Commercial Commercial Estate, Estate, Civil Civil Township, Rourkela Township, Rourkela-769004 Pan/Gir No. No.Accpp 6164 E (Appellant (Appellant) .. ( Respondent Respondent) Assessment Year : 2015-16 C.O. No.01/Ctk/2019 (Arising Out Of Ita No.373/Ctk/2018) (Arising Out Of Ita No.373/Ctk/2018) Assessment Year: 2015-16 Indrani Indrani Patnaik, Patnaik, A/6, A/6, Vs. Asst. Commissioner Of Income Asst. Commissioner Of Income Commercial Commercial Estate, Estate, Civil Civil Tax, Rourkela Circle, Rourkela Tax, Rourkela Circle, Rourkela Township, Rourkela Township, Rourkela-769004 Pan/Gir No.Accpp 6164 E Pan/Gir No.Accpp 6164 E (Appellant (Appellant) .. ( Respondent Respondent) Assessee By : Shri S.C. Bhadra S.C. Bhadra , Ar Revenue By : Shri M.K.Gautam, Cit (Dr) Date Of Hearing : 20 /10/ 20 / 2021 Date Of Pronouncement : 10 / 12 12/2021 O R D E R Per Bench The Cross The Cross Appeals Filed By The Revenue & Assessee Assessee Are Directed Against The Or Against The Order Of The Cit(A), Sambalpur Dated 2.7.2018 Der Of The Cit(A), Sambalpur Dated 2.7.2018 For The P A G E 1 | 62

For Appellant: Shri S.C. BhadraFor Respondent: Shri M.K.Gautam
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE S/ S/SHRI CHANDRA MOHAN GARG, JUDICIAL JUDICIAL MEMBER AND MANISH BORAD, ACCOUNTANT MEMBER AND MANISH BORAD, ACCOUNTANT MEMBER AND MANISH BORAD, ACCOUNTANT MEMBER Assessment Year : 2015-16 Asst. Commissioner of Income Asst. Commissioner of Income Vs. Indrani Indrani Patnaik, Patnaik, A/6, A/6, Tax, Rourkela Circle, Rourkela. Tax, Rourkela Circle, Rourkela. Commercial Commercial Estate, Estate, Civil Civil Township, Rourkela Township, Rourkela-769004 PAN/GIR No. No.ACCPP 6…

Deven Supercriticals Pvt. Ltd., Pune vs. Deputy Commissioner of Income-Tax

In the result, the appeal of assessee is allowed

ITA 176/PUN/2016[2009-10]Status: DisposedITAT Pune17 May 2018AY 2009-10

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita No.176/Pun/2016 यििाारण वषा / Assessment Year : 2009-10

For Appellant: Shri Kishore PhadkeFor Respondent: Shri Achal Sharma
Section 143(3)Section 14ASection 14A(1)Section 14A(2)

…आयकर अपीऱीय अधिकरण पुणे न्यायपीठ “ए” पुणे में IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE सुश्री सुषमा चावऱा, न्याययक सदस्य एवं श्री अयिऱ चतुवेदी, ऱेखा सदस्य के समक्ष BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपीऱ सं. / ITA No.176/PUN/2016 यििाारण वषा / Assessment Year : 2009-10 Deven Supercriticals Pvt. Ltd., अऩीऱाथी/Appellant 16, Phatak, Pune – 411030 …. PAN: AABCD0298B Vs. The Dy. Commissioner of Income Tax, …. प्रत्यथी / Respondent Circle 1(1), Pune अऩीऱाथी की ओर से / Appellant by : Shri Kishore Phadke प्रत्यथी की ओर से / Respondent by : Shri Achal Sharma घोषणा की तारीख…