Exports Pvt.Ltd. Vs. ITO 97 TTJ 493 (Mumbai) and ACIT Vs. Rhythm Exports Pvt.Ltd. v. ITO

90 ITD 519Income Tax Appellate Tribunal#10786 most cited

What is Exports Pvt.Ltd. Vs. ITO 97 TTJ 493 (Mumbai) and ACIT Vs. Rhythm Exports Pvt.Ltd. v. ITO authority for?

The assessee has the duty to allocate expenditure to exempt income under section 14A.

10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2023 to 2023.

Also referred to as

Rhythm Exports Pvt. Ltd. v. ITO · ACIT v. Rhythm Exports Pvt. Ltd. · section 14A · allocation of expenditure · 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 Exports Pvt.Ltd. Vs. ITO 97 TTJ 493 (Mumbai) and ACIT Vs. Rhythm Exports Pvt.Ltd. v. ITO

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

…(2005) 3 SOT 810 (Mumbai) ; Rhythm Exports Pvt.Ltd. Vs. ITO 97 TTJ 493 (Mumbai) and ACIT Vs. Rhythm Exports Pvt.Ltd. Vs. ITO 97 TTJ 493 (Mumbai) and ACIT Vs. Rhythm Exports Pvt.Ltd. Vs. ITO 97 TTJ 493 (Mumbai) and ACIT Vs. Dakshesh S. Shah 90 Dakshesh S. Shah 90 ITD 519 (Mumbai). In the case of Rhythm e case of Rhythm Exports Pvt.Ltd. (supra), it has been held that it is the duty of the Exports Pvt.Ltd. (supra), it has been held that it is the duty of the Exports Pvt.Ltd. (supra), it has been held that it is the duty of the assessee to allocate the expenditure to exempt income w/s 14A but assessee to allocate the…

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

…(2005) 3 SOT 810 (Mumbai) ; Rhythm Exports Pvt.Ltd. Vs. ITO 97 TTJ 493 (Mumbai) and ACIT Vs. Rhythm Exports Pvt.Ltd. Vs. ITO 97 TTJ 493 (Mumbai) and ACIT Vs. Rhythm Exports Pvt.Ltd. Vs. ITO 97 TTJ 493 (Mumbai) and ACIT Vs. Dakshesh S. Shah 90 Dakshesh S. Shah 90 ITD 519 (Mumbai). In the case of Rhythm e case of Rhythm Exports Pvt.Ltd. (supra), it has been held that it is the duty of the Exports Pvt.Ltd. (supra), it has been held that it is the duty of the Exports Pvt.Ltd. (supra), it has been held that it is the duty of the assessee to allocate the expenditure to exempt income w/s 14A but assessee to allocate the…

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

…(2005) 3 SOT 810 (Mumbai) ; Rhythm Exports Pvt.Ltd. Vs. ITO 97 TTJ 493 (Mumbai) and ACIT Vs. Rhythm Exports Pvt.Ltd. Vs. ITO 97 TTJ 493 (Mumbai) and ACIT Vs. Rhythm Exports Pvt.Ltd. Vs. ITO 97 TTJ 493 (Mumbai) and ACIT Vs. Dakshesh S. Shah 90 Dakshesh S. Shah 90 ITD 519 (Mumbai). In the case of Rhythm e case of Rhythm Exports Pvt.Ltd. (supra), it has been held that it is the duty of the Exports Pvt.Ltd. (supra), it has been held that it is the duty of the Exports Pvt.Ltd. (supra), it has been held that it is the duty of the assessee to allocate the expenditure to exempt income w/s 14A but assessee to allocate the…

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

…(2005) 3 SOT 810 (Mumbai) ; Rhythm Exports Pvt.Ltd. Vs. ITO 97 TTJ 493 (Mumbai) and ACIT Vs. Rhythm Exports Pvt.Ltd. Vs. ITO 97 TTJ 493 (Mumbai) and ACIT Vs. Rhythm Exports Pvt.Ltd. Vs. ITO 97 TTJ 493 (Mumbai) and ACIT Vs. Dakshesh S. Shah 90 Dakshesh S. Shah 90 ITD 519 (Mumbai). In the case of Rhythm e case of Rhythm Exports Pvt.Ltd. (supra), it has been held that it is the duty of the Exports Pvt.Ltd. (supra), it has been held that it is the duty of the Exports Pvt.Ltd. (supra), it has been held that it is the duty of the assessee to allocate the expenditure to exempt income w/s 14A but assessee to allocate the…

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

…(2005) 3 SOT 810 (Mumbai) ; Rhythm Exports Pvt.Ltd. Vs. ITO 97 TTJ 493 (Mumbai) and ACIT Vs. Rhythm Exports Pvt.Ltd. Vs. ITO 97 TTJ 493 (Mumbai) and ACIT Vs. Rhythm Exports Pvt.Ltd. Vs. ITO 97 TTJ 493 (Mumbai) and ACIT Vs. Dakshesh S. Shah 90 Dakshesh S. Shah 90 ITD 519 (Mumbai). In the case of Rhythm e case of Rhythm Exports Pvt.Ltd. (supra), it has been held that it is the duty of the Exports Pvt.Ltd. (supra), it has been held that it is the duty of the Exports Pvt.Ltd. (supra), it has been held that it is the duty of the assessee to allocate the expenditure to exempt income w/s 14A but assessee to allocate the…

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

…(2005) 3 SOT 810 (Mumbai) ; Rhythm Exports Pvt.Ltd. Vs. ITO 97 TTJ 493 (Mumbai) and ACIT Vs. Rhythm Exports Pvt.Ltd. Vs. ITO 97 TTJ 493 (Mumbai) and ACIT Vs. Rhythm Exports Pvt.Ltd. Vs. ITO 97 TTJ 493 (Mumbai) and ACIT Vs. Dakshesh S. Shah 90 Dakshesh S. Shah 90 ITD 519 (Mumbai). In the case of Rhythm e case of Rhythm Exports Pvt.Ltd. (supra), it has been held that it is the duty of the Exports Pvt.Ltd. (supra), it has been held that it is the duty of the Exports Pvt.Ltd. (supra), it has been held that it is the duty of the assessee to allocate the expenditure to exempt income w/s 14A but assessee to allocate the…

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

…(2005) 3 SOT 810 (Mumbai) ; Rhythm Exports Pvt.Ltd. Vs. ITO 97 TTJ 493 (Mumbai) and ACIT Vs. Rhythm Exports Pvt.Ltd. Vs. ITO 97 TTJ 493 (Mumbai) and ACIT Vs. Rhythm Exports Pvt.Ltd. Vs. ITO 97 TTJ 493 (Mumbai) and ACIT Vs. Dakshesh S. Shah 90 Dakshesh S. Shah 90 ITD 519 (Mumbai). In the case of Rhythm e case of Rhythm Exports Pvt.Ltd. (supra), it has been held that it is the duty of the Exports Pvt.Ltd. (supra), it has been held that it is the duty of the Exports Pvt.Ltd. (supra), it has been held that it is the duty of the assessee to allocate the expenditure to exempt income w/s 14A but assessee to allocate the…

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

…(2005) 3 SOT 810 (Mumbai) ; Rhythm Exports Pvt.Ltd. Vs. ITO 97 TTJ 493 (Mumbai) and ACIT Vs. Rhythm Exports Pvt.Ltd. Vs. ITO 97 TTJ 493 (Mumbai) and ACIT Vs. Rhythm Exports Pvt.Ltd. Vs. ITO 97 TTJ 493 (Mumbai) and ACIT Vs. Dakshesh S. Shah 90 Dakshesh S. Shah 90 ITD 519 (Mumbai). In the case of Rhythm e case of Rhythm Exports Pvt.Ltd. (supra), it has been held that it is the duty of the Exports Pvt.Ltd. (supra), it has been held that it is the duty of the Exports Pvt.Ltd. (supra), it has been held that it is the duty of the assessee to allocate the expenditure to exempt income w/s 14A but assessee to allocate the…

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

…(2005) 3 SOT 810 (Mumbai) ; Rhythm Exports Pvt.Ltd. Vs. ITO 97 TTJ 493 (Mumbai) and ACIT Vs. Rhythm Exports Pvt.Ltd. Vs. ITO 97 TTJ 493 (Mumbai) and ACIT Vs. Rhythm Exports Pvt.Ltd. Vs. ITO 97 TTJ 493 (Mumbai) and ACIT Vs. Dakshesh S. Shah 90 Dakshesh S. Shah 90 ITD 519 (Mumbai). In the case of Rhythm e case of Rhythm Exports Pvt.Ltd. (supra), it has been held that it is the duty of the Exports Pvt.Ltd. (supra), it has been held that it is the duty of the Exports Pvt.Ltd. (supra), it has been held that it is the duty of the assessee to allocate the expenditure to exempt income w/s 14A but assessee to allocate the…

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

…(2005) 3 SOT 810 (Mumbai) ; Rhythm Exports Pvt.Ltd. Vs. ITO 97 TTJ 493 (Mumbai) and ACIT Vs. Rhythm Exports Pvt.Ltd. Vs. ITO 97 TTJ 493 (Mumbai) and ACIT Vs. Rhythm Exports Pvt.Ltd. Vs. ITO 97 TTJ 493 (Mumbai) and ACIT Vs. Dakshesh S. Shah 90 Dakshesh S. Shah 90 ITD 519 (Mumbai). In the case of Rhythm e case of Rhythm Exports Pvt.Ltd. (supra), it has been held that it is the duty of the Exports Pvt.Ltd. (supra), it has been held that it is the duty of the Exports Pvt.Ltd. (supra), it has been held that it is the duty of the assessee to allocate the expenditure to exempt income w/s 14A but assessee to allocate the…

Exports Pvt.Ltd. Vs. ITO 97 TTJ 493 (Mumbai) and ACIT Vs. Rhythm Exports Pvt.Ltd. v. ITO (90 ITD 519) — Cited in 10 Judgments | BharatTax