Godrej & Boyce Manufacturing Company Ltd. v. DCIT

394 ITR 449Supreme Court of India2017#81 most cited

What is Godrej & Boyce Manufacturing Company Ltd. v. DCIT authority for?

Expenditure can only be disallowed under Section 14A if the income is exempt and not part of the total income. The Assessing Officer must first record dissatisfaction with the assessee's accounts or computation before proceeding to make a disallowance under Section 14A or applying Rule 8D.

683

judgments rely on this decision, according to BharatTax’s citation analysis of 367,181 Indian tax judgments — from 2016 to 2026.

Also referred to as

Godrej & Boyce Manufacturing Company Ltd. v. DCIT · Section 14A disallowance · exempt income expenditure · dividend income disallowance · Assessing Officer satisfaction · Rule 8D application · condition precedent for disallowance · income not includible in total income · AO recording dissatisfaction · 394 ITR 449

Also reported as

81 Taxmann.com 11181 Taxmann 111

Sections most often in play

Section 14ASection 143(3)Section 115JBSection 250Section 8DSection 142(1)Section 143(2)Section 154
Read the full judgment

Issues it is cited on

section 14a(1)section 14a(2)section 36(1)(viii)dividend distribution taxddtdomestic companyinfrastructure facilitysection 10(34)disallowance under section 14asection 36(1)(vii)put to usedisallowance u/s 14a

Judgments citing Godrej & Boyce Manufacturing Company Ltd. v. DCIT

ACIT, Circle- 7(1), New Delhi vs. Dlf Homes Developers Ltd., New Delhi

In the result, the appeal of the revenue is dismissed

ITA 5705/DEL/2019[2015-16]Status: DisposedITAT Delhi07 Mar 2023AY 2015-16

Bench: Shri Chandra Mohan Garg & Shri Pradip Kumar Kedia

For Appellant: Shri R.S. Singhvi, CA and ShriFor Respondent: Shri T. James Singson, CIT-DR
Section 14(3)Section 143(3)Section 14ASection 14A(2)Section 14A(3)Section 8D

…issed the appeal preferred by the Revenue relying upon the decisions of the Bombay High Court in CIT-2, Mumbai vs HDFC Bank Ltd- (2014) 49 taxmann.com 335 (Bombay) and decision of the Supreme Court in Godrej & Boyce Manufacturing Company Ltd. VS. DCIT, (2017) 394 ITR 449 SC and decision of Delhi High Count in HT Media).td. vs. Principal Commissioner of Income Tax-IV (2017) 399 ITR 576. 9. The second issue, in our opinion, is already covered by the decision of the Supreme Court in Maxopp Investment Ltd. vs. CIT (New Delhi) [2018] 402 ITR 640 (SC) in which, it is inter-alia held as under:- "41. Having regard to the…

ACIT, Circle- 7(1), New Delhi vs. Dlf Homes Developers Ltd., New Delhi

In the result, the appeal of the revenue is dismissed

ITA 5704/DEL/2019[2014-15]Status: DisposedITAT Delhi07 Mar 2023AY 2014-15

Bench: Shri Chandra Mohan Garg & Shri Pradip Kumar Kedia

For Appellant: Shri R.S. Singhvi, CA and ShriFor Respondent: Shri T. James Singson, CIT-DR
Section 14(3)Section 143(3)Section 14ASection 14A(2)Section 14A(3)Section 8D

…issed the appeal preferred by the Revenue relying upon the decisions of the Bombay High Court in CIT-2, Mumbai vs HDFC Bank Ltd- (2014) 49 taxmann.com 335 (Bombay) and decision of the Supreme Court in Godrej & Boyce Manufacturing Company Ltd. VS. DCIT, (2017) 394 ITR 449 SC and decision of Delhi High Count in HT Media).td. vs. Principal Commissioner of Income Tax-IV (2017) 399 ITR 576. 9. The second issue, in our opinion, is already covered by the decision of the Supreme Court in Maxopp Investment Ltd. vs. CIT (New Delhi) [2018] 402 ITR 640 (SC) in which, it is inter-alia held as under:- "41. Having regard to the…

ACIT, Circle- 7(1), New Delhi vs. Dlf Homes Developers Ltd., New Delhi

In the result, the appeal of the revenue is dismissed

ITA 5703/DEL/2019[2013-14]Status: DisposedITAT Delhi07 Mar 2023AY 2013-14

Bench: Shri Chandra Mohan Garg & Shri Pradip Kumar Kedia

For Appellant: Shri R.S. Singhvi, CA and ShriFor Respondent: Shri T. James Singson, CIT-DR
Section 14(3)Section 143(3)Section 14ASection 14A(2)Section 14A(3)Section 8D

…issed the appeal preferred by the Revenue relying upon the decisions of the Bombay High Court in CIT-2, Mumbai vs HDFC Bank Ltd- (2014) 49 taxmann.com 335 (Bombay) and decision of the Supreme Court in Godrej & Boyce Manufacturing Company Ltd. VS. DCIT, (2017) 394 ITR 449 SC and decision of Delhi High Count in HT Media).td. vs. Principal Commissioner of Income Tax-IV (2017) 399 ITR 576. 9. The second issue, in our opinion, is already covered by the decision of the Supreme Court in Maxopp Investment Ltd. vs. CIT (New Delhi) [2018] 402 ITR 640 (SC) in which, it is inter-alia held as under:- "41. Having regard to the…

M/S Tata Global Beverages Limited, Kolkata vs. The DCIT, Circle-4(2), Kolkata

In the result, the appeals filed by the assessee for AY 2012-

ITA 1899/KOL/2017[2013-14]Status: DisposedITAT Kolkata13 Feb 2023AY 2013-14

Bench: Dr. Manish Borad & Sonjoy Sarma

Section 143(3)Section 14ASection 92B

…आयकर अपीलीय अधिकरण कोलकाता 'सी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA डॉ. मनीष बोरड, लेखा सदस्य एवं श्री संजय शमाा, न्याधयक सदस्य के समक्ष Before DR. MANISH BORAD, ACCOUNTANT MEMBER & SONJOY SARMA, JUDICIAL MEMBER I.T.A. No.: 1854/Kol/2016 Assessment Year: 2012-13 M/s. Tata Global Beverages Limited.........................Appellant [PAN: AABCT 0602 K] Vs. DCIT, Circle-4(2), Kolkata.....................................Respondent I.T.A. No.: 1899/Kol/2017 Assessment Year: 2013-14 M/s. Tata Global Beverages Limited.........................Appellant [PAN: AABCT 0602 K] Vs. D…

M/S Tata Global Beverages Limited, Kolkata vs. The DCIT, Circle-4(2), Kolkata

In the result, the appeals filed by the assessee for AY 2012-

ITA 1854/KOL/2016[2012-13]Status: DisposedITAT Kolkata13 Feb 2023AY 2012-13

Bench: Dr. Manish Borad & Sonjoy Sarma

Section 143(3)Section 14ASection 92B

…आयकर अपीलीय अधिकरण कोलकाता 'सी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA डॉ. मनीष बोरड, लेखा सदस्य एवं श्री संजय शमाा, न्याधयक सदस्य के समक्ष Before DR. MANISH BORAD, ACCOUNTANT MEMBER & SONJOY SARMA, JUDICIAL MEMBER I.T.A. No.: 1854/Kol/2016 Assessment Year: 2012-13 M/s. Tata Global Beverages Limited.........................Appellant [PAN: AABCT 0602 K] Vs. DCIT, Circle-4(2), Kolkata.....................................Respondent I.T.A. No.: 1899/Kol/2017 Assessment Year: 2013-14 M/s. Tata Global Beverages Limited.........................Appellant [PAN: AABCT 0602 K] Vs. D…

ACIT Circle 25-(1), Delhi vs. Value First Digital Media Pvt. Ltd., Gurgaon Haryana

In the result, ITA No. 3143/Del/2019 [A

ITA 2050/DEL/2021[2014-15]Status: PendingITAT Delhi08 Feb 2023AY 2014-15

Bench: Shri Narender Kumar Choudhry & Dr. B.R.R. Kumar

Section 250Section 40Section 72ASection 9(1)(vi)

…record such satisfaction in an objective manner and then only can resort to the method prescribed in Rule 8D of the Income-tax Rules, 1962 (for short “the Rules”), as held by the Hon’ble Apex Court in the case of Godrej & Boyce Mfg. Co. Ltd. v. Dy. CIT (2017) 394 ITR 449 (SC) and also in Maxopp Investment Ltd. & Ors. v. CIT (2018) (402 ITR 640)(SC). In the present case, the Assessing Officer has worked out the expenses u/s. 14A as per the provisions of section 8D of the Rules and the Assessing Officer has also referred the case law Maxopp Investment Ltd. & Ors. v. CIT (supra) in the assessment order. 35.1 We hav…

ACIT, Circle-26(1), New Delhi vs. Value First Digital Media Pvt. Ltd., New Delhi

In the result, ITA No. 3143/Del/2019 [A

ITA 5127/DEL/2019[2016-17]Status: DisposedITAT Delhi08 Feb 2023AY 2016-17

Bench: Shri Narender Kumar Choudhry & Dr. B.R.R. Kumar

Section 250Section 40Section 72ASection 9(1)(vi)

…record such satisfaction in an objective manner and then only can resort to the method prescribed in Rule 8D of the Income-tax Rules, 1962 (for short “the Rules”), as held by the Hon’ble Apex Court in the case of Godrej & Boyce Mfg. Co. Ltd. v. Dy. CIT (2017) 394 ITR 449 (SC) and also in Maxopp Investment Ltd. & Ors. v. CIT (2018) (402 ITR 640)(SC). In the present case, the Assessing Officer has worked out the expenses u/s. 14A as per the provisions of section 8D of the Rules and the Assessing Officer has also referred the case law Maxopp Investment Ltd. & Ors. v. CIT (supra) in the assessment order. 35.1 We hav…

ACIT, Circle-26(1), New Delhi vs. Value First Digital Media Pvt. Ltd., New Delhi

In the result, ITA No. 3143/Del/2019 [A

ITA 3143/DEL/2019[2012-13]Status: DisposedITAT Delhi08 Feb 2023AY 2012-13

Bench: Shri Narender Kumar Choudhry & Dr. B.R.R. Kumar

Section 250Section 40Section 72ASection 9(1)(vi)

…record such satisfaction in an objective manner and then only can resort to the method prescribed in Rule 8D of the Income-tax Rules, 1962 (for short “the Rules”), as held by the Hon’ble Apex Court in the case of Godrej & Boyce Mfg. Co. Ltd. v. Dy. CIT (2017) 394 ITR 449 (SC) and also in Maxopp Investment Ltd. & Ors. v. CIT (2018) (402 ITR 640)(SC). In the present case, the Assessing Officer has worked out the expenses u/s. 14A as per the provisions of section 8D of the Rules and the Assessing Officer has also referred the case law Maxopp Investment Ltd. & Ors. v. CIT (supra) in the assessment order. 35.1 We hav…

DCIT, C-11(1), New Delhi vs. Hero Motocorp Ltd., New Delhi

Appeal of the Revenue is dismissed

ITA 1982/DEL/2019[2014-15]Status: DisposedITAT Delhi03 Feb 2023AY 2014-15

Bench: Shri Narendra Kumar Billaiya & Shri Kul Bharat

Section 14ASection 2(22)(e)Section 40Section 40a

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C”: NEW DELHI BEFORE SHRI NARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER AND SHRI KUL BHARAT, JUDICIAL MEMBER ITA No. _1982/Del/2019 [Assessment Year: 2014-15 DCIT, Circle-11(1), Vs M/s Hero Motocorp ltd., New Delhi. 34, Basant Lok, Vasant Vihar, New Delhi-110057. PAN- AAACH0812J APPELLANT RESPONDENT Assessee represented by Shri Ajay Vohra, Sr. Advocate; Shri Rohit Jain, Advocate; & Ms.Manisha Sharma, Adv. Department represented by Shri K.M. Mahesh, CIT(DR) Date of hearing 22.11.2022 Date of pronouncement 03.02.2023 O R D E R PER KUL BHARAT, JM: This appeal, b…

Standard Chartered Finance Ltd, Mumbai vs. DCIT 1(3), Mumbai

In the result, appeal filed by the assessee is partly allowed

ITA 8377/MUM/2010[2006-07]Status: DisposedITAT Mumbai25 Jan 2023AY 2006-07

Bench: Shri B.R. Baskaran (Am) & Shri Rahul Chaudhary (Jm)

Section 143(3)Section 144CSection 14A

…was wrong in applying provisions of Rule 8D for the year under consideration as it is contrary to the decision rendered by Hon'ble Bombay 8 Standard Chartered Finance Limited High Court in the case of Godrej and Boyce Manufacturing Co. Ltd. Vs. DCIT (2017) 394 ITR 449, wherein it was held that Rule 8D will apply prospectively from A.Y. 2008-09 onwards. The said view of Hon'ble Bombay High Court has since been upheld by Hon'ble Supreme Court in the case of CIT Vs. Essar Teleholdings Ltd. (2018) 401 ITR 445. 10. The Learned DR, on the contrary, submitted that the assessee has earned exempt income and hence disal…

M/S Harman Connected Services Corporation India Private Limited, Bangalore vs. Deputy Commissioner of Income Tax Circle-3(1)(2), Bangalore

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

ITA 1982/BANG/2018[2012-13]Status: DisposedITAT Bangalore12 Jan 2023AY 2012-13

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariita Nos.1980 To 1982/Bang/2018 Assessment Years: 2009-10, 2010-11 & 2012-13

For Appellant: Shri T. Suryanarayana, Sr. A.RFor Respondent: Shri Sreenivas T. Bidari, D.R
Section 143(3)

…ITA Nos.1980 to 1982/Bang/2018 M/s. Harman Connected Services Corporation India Pvt. Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER ITA Nos.1980 to 1982/Bang/2018 Assessment Years: 2009-10, 2010-11 & 2012-13 M/s. Harman Connected Services Corporation India Pvt. Ltd. (formerly known as Symphony Teleca Addl. CIT Corporation India Private Ltd.) Range-12 No.3 & 3A, EOIZ Industrial Area (currently with ACIT Survey No.85 & 86, Sadarmangala Vs. Circle-3(1)(2)) Village Bangalore Krishnarajapuram Hobli B…

M/S Harman Connected Services Corporation India Private Limited, Bangalore vs. Deputy Commissioner of Income Tax Circle-3(1)(2), Bangalore

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

ITA 1981/BANG/2018[2010-11]Status: DisposedITAT Bangalore12 Jan 2023AY 2010-11

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariita Nos.1980 To 1982/Bang/2018 Assessment Years: 2009-10, 2010-11 & 2012-13

For Appellant: Shri T. Suryanarayana, Sr. A.RFor Respondent: Shri Sreenivas T. Bidari, D.R
Section 143(3)

…ITA Nos.1980 to 1982/Bang/2018 M/s. Harman Connected Services Corporation India Pvt. Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER ITA Nos.1980 to 1982/Bang/2018 Assessment Years: 2009-10, 2010-11 & 2012-13 M/s. Harman Connected Services Corporation India Pvt. Ltd. (formerly known as Symphony Teleca Addl. CIT Corporation India Private Ltd.) Range-12 No.3 & 3A, EOIZ Industrial Area (currently with ACIT Survey No.85 & 86, Sadarmangala Vs. Circle-3(1)(2)) Village Bangalore Krishnarajapuram Hobli B…

M/S Harman Connected Services Corporation India Private Limited, Bangalore vs. Additional Commissioner of Income Tax Range-12, Bangalore

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

ITA 1980/BANG/2018[2009-10]Status: DisposedITAT Bangalore12 Jan 2023AY 2009-10

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariita Nos.1980 To 1982/Bang/2018 Assessment Years: 2009-10, 2010-11 & 2012-13

For Appellant: Shri T. Suryanarayana, Sr. A.RFor Respondent: Shri Sreenivas T. Bidari, D.R
Section 143(3)

…ITA Nos.1980 to 1982/Bang/2018 M/s. Harman Connected Services Corporation India Pvt. Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER ITA Nos.1980 to 1982/Bang/2018 Assessment Years: 2009-10, 2010-11 & 2012-13 M/s. Harman Connected Services Corporation India Pvt. Ltd. (formerly known as Symphony Teleca Addl. CIT Corporation India Private Ltd.) Range-12 No.3 & 3A, EOIZ Industrial Area (currently with ACIT Survey No.85 & 86, Sadarmangala Vs. Circle-3(1)(2)) Village Bangalore Krishnarajapuram Hobli B…

ITO, Ward 2(1), Mumbai vs. M/S Kumudini Engineering Pvt Ltd, Mumbai

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

ITA 2585/MUM/2022[2017-18]Status: DisposedITAT Mumbai21 Dec 2022AY 2017-18

Bench: Shri Prashant Maharishi & Shri Pavan Kumar Gadaleito, Ward 2(1), Thane Vs. M/S Kumudini Room No. 25, B-Wing Engineering Pvt Ltd 6Th Floor, Ashar It Park 601/602 D Wing Wagle Industrial Estt Shreepati Road, Thane(W)-400604 Poonam Sagar Maharashtra Complex, Mira Road (E), Thane – 401107 Maharashtra "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabco1260G Appellant .. Respondent Assessee By : Shri Dharmesh Shah.Ar Revenue By : Shritejinder Pal Singh Anand.Dr Date Of Hearing 13.12.2022 Date Of Pronouncement 20.12.2022 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Revenue Has Filed The Appeal Against The Order Passed By The National Faceless Appeal Centre (Nfac) – Delhi / Cit(A) U/S 250 Of The Act. The Revenue Has Raised The Fallowing Grounds Of Appeal:

For Appellant: Shri Dharmesh Shah.ARFor Respondent: ShriTejinder Pal Singh Anand.DR
Section 143(1)Section 143(2)Section 143(3)Section 14ASection 250

…bitrary figure by disallowance is to be as per the prescribed procedure as amended in Section 14A(2) which states disallowance is to be made as per Rule 8D. This was also so held by Hon'ble Bombay High Court in the case of Godrej Boyce Mfg. Co. Ltd. Vs. DCIT [394 ITR 449] where it held that Rule 8D is applicable from AY 2008-09, and it provides uniform basis for making the disallowance. Accordingly, the disallowance as per Rule 8D is computed as under and the same considered by the Assessing Officer needs to be revised because it was noticed that the Assessing Officer has made calculation mistake in the same: K…

ACIT, Kochi vs. Federal Bank Ltd, Aluva

In the result, appeals of the Assessee and revenue for AY 2008-09 to 2010-

ITA 35/COCH/2020[2010-11]Status: DisposedITAT Cochin12 Dec 2022AY 2010-11

Bench: Shri N. V. Vasudevan & Ms. S. Padmavathy

For Appellant: Shri Rajesekharan, CA and Shri K.Gopi, CAFor Respondent: Smt. J. M. Jamuna Devi, Sr. DR, Cochin
Section 147Section 14ASection 154

…erence in this regard was made to the following judicial pronouncements: ITA Nos. 745 to 747/Coch/2019 ITA Nos. 33 to 35, 272 to 275, 309 to 311/Coch/2020 Page 10 of 28  Maxopp Investments Ltd. Vs. CIT 402 ITR 640 (SC)  Godrej & Boyce Manufacturing Co.Ltd. 394 ITR 449(SC)  Hindustan Aeronautics Ltd. 143 Taxmann.com 357(Karn.)  West Bengal Infrastructure Development Finance Corporation Ltd. 143 Taxmann.com 135(Cal.)  Sociedade De Fomento Industrial Pvt.Ltd. 123 Taxmann.com 38 (Bom)  Marg Ltd. 120 Taxmann.com 84 (Mad)  Esillor India (P) Ltd. 137 Taxmann.com 60 (Karn.)  CIT Vs. Hero Management Services Ltd.…

ACIT, Kochi vs. Federal Bank Ltd, Aluva

In the result, appeals of the Assessee and revenue for AY 2008-09 to 2010-

ITA 34/COCH/2020[2009-10]Status: DisposedITAT Cochin12 Dec 2022AY 2009-10

Bench: Shri N. V. Vasudevan & Ms. S. Padmavathy

For Appellant: Shri Rajesekharan, CA and Shri K.Gopi, CAFor Respondent: Smt. J. M. Jamuna Devi, Sr. DR, Cochin
Section 147Section 14ASection 154

…erence in this regard was made to the following judicial pronouncements: ITA Nos. 745 to 747/Coch/2019 ITA Nos. 33 to 35, 272 to 275, 309 to 311/Coch/2020 Page 10 of 28  Maxopp Investments Ltd. Vs. CIT 402 ITR 640 (SC)  Godrej & Boyce Manufacturing Co.Ltd. 394 ITR 449(SC)  Hindustan Aeronautics Ltd. 143 Taxmann.com 357(Karn.)  West Bengal Infrastructure Development Finance Corporation Ltd. 143 Taxmann.com 135(Cal.)  Sociedade De Fomento Industrial Pvt.Ltd. 123 Taxmann.com 38 (Bom)  Marg Ltd. 120 Taxmann.com 84 (Mad)  Esillor India (P) Ltd. 137 Taxmann.com 60 (Karn.)  CIT Vs. Hero Management Services Ltd.…

ACIT, Kochi vs. Federal Bank Ltd, Aluva

In the result, appeals of the Assessee and revenue for AY 2008-09 to 2010-

ITA 33/COCH/2020[2008-09]Status: DisposedITAT Cochin12 Dec 2022AY 2008-09

Bench: Shri N. V. Vasudevan & Ms. S. Padmavathy

For Appellant: Shri Rajesekharan, CA and Shri K.Gopi, CAFor Respondent: Smt. J. M. Jamuna Devi, Sr. DR, Cochin
Section 147Section 14ASection 154

…erence in this regard was made to the following judicial pronouncements: ITA Nos. 745 to 747/Coch/2019 ITA Nos. 33 to 35, 272 to 275, 309 to 311/Coch/2020 Page 10 of 28  Maxopp Investments Ltd. Vs. CIT 402 ITR 640 (SC)  Godrej & Boyce Manufacturing Co.Ltd. 394 ITR 449(SC)  Hindustan Aeronautics Ltd. 143 Taxmann.com 357(Karn.)  West Bengal Infrastructure Development Finance Corporation Ltd. 143 Taxmann.com 135(Cal.)  Sociedade De Fomento Industrial Pvt.Ltd. 123 Taxmann.com 38 (Bom)  Marg Ltd. 120 Taxmann.com 84 (Mad)  Esillor India (P) Ltd. 137 Taxmann.com 60 (Karn.)  CIT Vs. Hero Management Services Ltd.…

The ACIT, Kochi vs. M/S.Federal Bank Ltd, Kochi

In the result, appeals of the Assessee and revenue for AY 2008-09 to 2010-

ITA 311/COCH/2020[2014-15]Status: DisposedITAT Cochin12 Dec 2022AY 2014-15

Bench: Shri N. V. Vasudevan & Ms. S. Padmavathy

For Appellant: Shri Rajesekharan, CA and Shri K.Gopi, CAFor Respondent: Smt. J. M. Jamuna Devi, Sr. DR, Cochin
Section 147Section 14ASection 154

…erence in this regard was made to the following judicial pronouncements: ITA Nos. 745 to 747/Coch/2019 ITA Nos. 33 to 35, 272 to 275, 309 to 311/Coch/2020 Page 10 of 28  Maxopp Investments Ltd. Vs. CIT 402 ITR 640 (SC)  Godrej & Boyce Manufacturing Co.Ltd. 394 ITR 449(SC)  Hindustan Aeronautics Ltd. 143 Taxmann.com 357(Karn.)  West Bengal Infrastructure Development Finance Corporation Ltd. 143 Taxmann.com 135(Cal.)  Sociedade De Fomento Industrial Pvt.Ltd. 123 Taxmann.com 38 (Bom)  Marg Ltd. 120 Taxmann.com 84 (Mad)  Esillor India (P) Ltd. 137 Taxmann.com 60 (Karn.)  CIT Vs. Hero Management Services Ltd.…

The ACIT, Kochi vs. The Federal Bank Ltd, Ernakulam

In the result, appeals of the Assessee and revenue for AY 2008-09 to 2010-

ITA 310/COCH/2020[2008-09]Status: DisposedITAT Cochin12 Dec 2022AY 2008-09

Bench: Shri N. V. Vasudevan & Ms. S. Padmavathy

For Appellant: Shri Rajesekharan, CA and Shri K.Gopi, CAFor Respondent: Smt. J. M. Jamuna Devi, Sr. DR, Cochin
Section 147Section 14ASection 154

…erence in this regard was made to the following judicial pronouncements: ITA Nos. 745 to 747/Coch/2019 ITA Nos. 33 to 35, 272 to 275, 309 to 311/Coch/2020 Page 10 of 28  Maxopp Investments Ltd. Vs. CIT 402 ITR 640 (SC)  Godrej & Boyce Manufacturing Co.Ltd. 394 ITR 449(SC)  Hindustan Aeronautics Ltd. 143 Taxmann.com 357(Karn.)  West Bengal Infrastructure Development Finance Corporation Ltd. 143 Taxmann.com 135(Cal.)  Sociedade De Fomento Industrial Pvt.Ltd. 123 Taxmann.com 38 (Bom)  Marg Ltd. 120 Taxmann.com 84 (Mad)  Esillor India (P) Ltd. 137 Taxmann.com 60 (Karn.)  CIT Vs. Hero Management Services Ltd.…

The ACIT, Kochi vs. M/S.Federal Bank Ltd, Kochi

In the result, appeals of the Assessee and revenue for AY 2008-09 to 2010-

ITA 309/COCH/2020[2012-13]Status: DisposedITAT Cochin12 Dec 2022AY 2012-13

Bench: Shri N. V. Vasudevan & Ms. S. Padmavathy

For Appellant: Shri Rajesekharan, CA and Shri K.Gopi, CAFor Respondent: Smt. J. M. Jamuna Devi, Sr. DR, Cochin
Section 147Section 14ASection 154

…erence in this regard was made to the following judicial pronouncements: ITA Nos. 745 to 747/Coch/2019 ITA Nos. 33 to 35, 272 to 275, 309 to 311/Coch/2020 Page 10 of 28  Maxopp Investments Ltd. Vs. CIT 402 ITR 640 (SC)  Godrej & Boyce Manufacturing Co.Ltd. 394 ITR 449(SC)  Hindustan Aeronautics Ltd. 143 Taxmann.com 357(Karn.)  West Bengal Infrastructure Development Finance Corporation Ltd. 143 Taxmann.com 135(Cal.)  Sociedade De Fomento Industrial Pvt.Ltd. 123 Taxmann.com 38 (Bom)  Marg Ltd. 120 Taxmann.com 84 (Mad)  Esillor India (P) Ltd. 137 Taxmann.com 60 (Karn.)  CIT Vs. Hero Management Services Ltd.…