FNF India (P.) Ltd. v. ACIT

133 Taxmann.com 251Income Tax Appellate Tribunal2021#4961 most cited

What is FNF India (P.) Ltd. v. ACIT authority for?

Donations made for corporate social responsibility (CSR) expenses, if disallowed under Section 37(1), are eligible for deduction under Section 80G of the Income Tax Act.

23

judgments rely on this decision, according to BharatTax’s citation analysis of 366,369 Indian tax judgments — from 2023 to 2026.

Also referred to as

FNF India (P.) Ltd. v. ACIT · Section 80G · Section 37(1) · CSR expenditure · corporate social responsibility · donation deduction · disallowance under Section 37(1) · allowability under Section 80G

Sections most often in play

Section 80GSection 37(1)Section 143(3)Section 144BSection 115JBSection 135Section 142(1)Section 32

Issues it is cited on

section 80g(1)section 80g(2)section 135csr expendituresection 80g(2)(a)section 31section 33section 30explanation to section 37intangible assetssection 35section 34

Judgments citing FNF India (P.) Ltd. v. ACIT

DCIT-7(1)(1), Mumbai vs. M/S Motilal Oswal Securities Ltd (Now Merged With Motilal Oswal Financial Services Ltd), Mumbai

In the result, the appeal by the Revenue is dismissed

ITA 1795/MUM/2023[2017-18]Status: DisposedITAT Mumbai18 Aug 2023AY 2017-18

Bench: Shri B.R. Baskaran & Shri Sandeep Singh Karhail

For Appellant: Shri Vijay MehtaFor Respondent: Smt. Mahita Nair
Section 135Section 143(3)Section 250Section 37(1)Section 45Section 80G

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA no.1795/Mum./2023 ITA no.1796/Mum./2023 (Assessment Year : 2017–18) (Assessment Year : 2018–19) Dy. Commissioner of Income Tax ……………. Appellant Circle–7(1)(1), Mumbai v/s M/s. Motilal Oswal Securities Ltd. (Now merged with Motilal Oswal Financial Services Limited), Motilal Oswal Tower ……………. Respondent Rahimtllah Sayani Road Opp. Parel S.T. Depot, Prabhadevi Mumbai 400 0064 PAN – AAECM2876P Assessee by : Shri Vijay Mehta Revenue by : Smt. Mahita Nair Date of He…

Sbi Dfhi Ltd, Mumbai vs. ACIT, Cir-2(2)(1), Mumbai

In the result, the appeal of the assessee is allowed

ITA 1431/MUM/2023[2018-19]Status: DisposedITAT Mumbai27 Jun 2023AY 2018-19
For Appellant: Shri Aditya RamachandranFor Respondent: Shri Dr. KIshor Dhule
Section 143Section 143(3)Section 263Section 263(1)Section 80GSection 80G(2)(iv)Section 80G(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL "G" BENCH, MUMBAI SHRI B.R. BASKARAN, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER SBI DFHI Limited, 5th Floor, Mistry Bhawan, 122, Dinshaw Vaccha Road, Churchgate, Mumbai – 400020 [PAN: AAACD0532B] …………… Appellant Vs Assistant Commissioner of Income Tax, Circle 2(2)(1), Mumbai, Room No. 545, Aayakar Bhavan, Respondent ……………. M.K. Road, Mumbai - 400020 Appearance For the Appellant/Assessee : Shri Aditya Ramachandran For the Respondent/Department : Shri Dr. KIshor Dhule Date : 20.06.2023 Conclusion of hearing : 27.06.2023 Pronouncement of order O R D E R Per Rahul C…

Bajaj Electricals Ltd., Mumbai vs. Pr. CIT-2, Mumbai

In the result, appeal filed by the assessee is allowed

ITA 1302/MUM/2021[2016-17]Status: DisposedITAT Mumbai02 Jan 2023AY 2016-17

Bench: Shri Vikas Awasthy & Shri Gagan Goyalbajaj Electricals Limited., 45-47, Bombay Life Building, V.N. Road, Fort, Mumbai - 400001. Pan: Aaacb2484Q ...... Appellant Vs. Pr.Cit-2 Room No. 344, Aayakar Bhavan, M.K. Road, Mumbai - 400020. ..... Respondent Appellant By : Sh. Nitesh Joshi, Adv. Respondent By : Sh. Mahes Akhade, Cit-Dr Date Of Hearing : 03/10/2022 Date Of Pronouncement : 02/01/2023 Order Per Gagan Goyal, A.M: This Appeal By The Assessee Is Directed Against The Order Of Pr. Commissioner Of Income Tax-2; Mumbai (For Short ‘Pcit’) Dated 31.03.2021 Under Section 143(3) Of The Income Tax Act, 1961 (For Short ‘The Act’) For A.Y. 2016-17. The Assessee Has Raised The Following Grounds Of Appeal: (A) Grounds On Validity Of Proceedings Under Section 263: 1. On The Facts & In The Circumstances Of The Case & In Law, The Principal Commissioner Of Income-Tax Erred In Making A Revision Under Section 263 To Set

For Appellant: Sh. Nitesh Joshi, AdvFor Respondent: Sh. Mahes Akhade, CIT-DR
Section 143(3)Section 263Section 37(1)Section 80G

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER Bajaj Electricals Limited., 45-47, Bombay Life Building, V.N. Road, Fort, Mumbai - 400001. PAN: AAACB2484Q ...... Appellant Vs. Pr.CIT-2 Room No. 344, Aayakar Bhavan, M.K. Road, Mumbai - 400020. ..... Respondent Appellant by : Sh. Nitesh Joshi, Adv. Respondent by : Sh. Mahes Akhade, CIT-DR Date of hearing : 03/10/2022 Date of pronouncement : 02/01/2023 ORDER PER GAGAN GOYAL, A.M: This appeal by the assessee is directed against the order of Pr. Commissioner of Income T…