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 367,154 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

Anshul Spaecialty Molecules P.Ltd, Mumbai vs. Asst CIT Cen Cir 38, Mumbai

The appeal of the assessee is allowed in terms of our aforesaid observations

ITA 4436/MUM/2016[2011-12]Status: DisposedITAT Mumbai13 Jun 2018AY 2011-12

Bench: Shri Shamim Yahya, Am & Shri Ravish Sood, Jm Anshul Specialty Molecules Limited The Deputy Commissioner Of (Now Known As Anshul Specialty Income-Tax, Central Circle-6(3), बिधम/ Molecules Private Limited) (Erstwhile Asst. Commissioner 13, Aradhana Industrial Of Income-Tax Central Circle- Vs. Development Corporation, Near 38), Air India, Nariman Point, Virwani Industrial Estate, Mumbai-400021 Goregaon (East),Mumbai-400063 स्थामी रेखा सं./ जीआइआय सं./ Pan No. Aabca4003H (अऩीराथी /Appellant) (प्रत्मथी / Respondent) :

For Appellant: Ms. Sai Sudha Multani, A.RFor Respondent: Shri M.C. Omi Ningshen, D.R
Section 10(34)Section 115Section 115JSection 143(2)Section 143(3)Section 14A

…stment in companies which were liable to pay DDT under Sec.115-O, did not hold the ground any more as the said issue had been decided against the assessee by the Hon’ble Supreme Court in the case of Godrej & Boyce Manufacturing Co. Ltd. Vs. DCIT & Anr. (2017) 394 ITR 449 (SC). We thus, keeping in view the fact that the Ground of appeal No. 1.5 raised by the assessee concededly does not hold the ground any more in the backdrop of the judgment of Hon’ble Apex Court in the case of Godrej & Boyce Manufacturing Co. Ltd. (supra), thus dismiss the same. P a g e | 5 ITA No. 4436/Mum/2016 AY 2011-12 Anshul Specialty Mole…

Hero Motocorp Ltd., New Delhi vs. DCIT, New Delhi

In the result appeal No. 2424/Del/ 2015 filed by the revenue in assessment year 2010-11 is partly allowed

ITA 1616/DEL/2017[2012-13]Status: DisposedITAT Delhi13 Jun 2018AY 2012-13

Bench: Shri R. K. Panda & Ms Suchitra Kamble

Section 143(3)Section 144CSection 92C

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘I-1’ NEW DELHI BEFORE SHRI R. K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER I.T.A .No. 1616/DEL/2017 (A.Y 2012-13) Hero Moto Corp Ltd. Vs DCIT 34, Basant Lok, Circle-11(1) Vasant Vihar C. R. Building New Delhi New Delhi AAACH0812J (APPELLANT) (RESPONDENT) Appellant by Sh. Ajay Vohra, Sr. Ad, Sh. Gaurav Jain, Adv. Ms. Deepika Agarwal, Adv, Mr. Neeraj Kumar Jain, Adv Respondent by Sh. Sanjay. I. Bara, CIT DR Date of Hearing 19.04.2018 Date of Pronouncement 13.06.2018 ORDER PER SUCHITRA KAMBLE, JM This appeal is against the assess…

DCIT, New Delhi vs. M/S. Ge Capital Services India Pvt. Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 762/DEL/2016[2009-10]Status: DisposedITAT Delhi11 Jun 2018AY 2009-10

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: Shri S.S. Rana, CIT-DRFor Respondent: Shri Suchit Jolly, Adv
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.As. No.761 & 762/DEL/2016 Assessment Years: 2008-09 & 2009-10 DCIT, Circle-10(1), v. M/s. GE Capital Services New Delhi. India Pvt. Ltd., AIFACS Building 1, Rafi Marg, New Delhi. TAN/PAN: AAACG 0239L (Appellant) (Respondent) Appellant by: Shri S.S. Rana, CIT-DR Respondent by: Shri Suchit Jolly, Adv. Date of hearing: 15 03 2018 Date of pronouncement: 11 06 2018 O R D E R PER AMIT SHUKLA, J.M.: The aforesaid appeals have been filed by the Revenue against the…

DCIT, New Delhi vs. M/S. Ge Capital Services India Pvt. Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 761/DEL/2016[2008-09]Status: DisposedITAT Delhi11 Jun 2018AY 2008-09

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: Shri S.S. Rana, CIT-DRFor Respondent: Shri Suchit Jolly, Adv
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.As. No.761 & 762/DEL/2016 Assessment Years: 2008-09 & 2009-10 DCIT, Circle-10(1), v. M/s. GE Capital Services New Delhi. India Pvt. Ltd., AIFACS Building 1, Rafi Marg, New Delhi. TAN/PAN: AAACG 0239L (Appellant) (Respondent) Appellant by: Shri S.S. Rana, CIT-DR Respondent by: Shri Suchit Jolly, Adv. Date of hearing: 15 03 2018 Date of pronouncement: 11 06 2018 O R D E R PER AMIT SHUKLA, J.M.: The aforesaid appeals have been filed by the Revenue against the…

Mangalore Refinery and Petrochemicals Ltd, Mumbai vs. Addl CIT 3(2), Mumbai

Appeal is allowed

ITA 4448/MUM/2013[2008-09]Status: DisposedITAT Mumbai08 Jun 2018AY 2008-09

Bench: Shri G. S. Pannu, Am & Shri Sandeep Gosain, Jm आयकरअपीलसं./ I.T.A. No.4448/Mum/2013 (निर्धारणवर्ा / Assessment Year: 2008-09) Mangalore Refinery & Addl Cit 3(2) Petrochemicals Ltd. Mumbai बिधम/ 15Th Floor, Maker Tower, E- Vs. Wing, Cuffe Parade, Mumbai- 400005. स्थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacm5132A & आयकरअपीलसं./ I.T.A. No. 4436/Mum/2013 (निर्धारणवर्ा / Assessment Year:2008-09) Dcit-3(2) Mangalore Refinery & Room No. 674, 6Th Floor, Petrochemicals Ltd. बिधम/ 15Th Floor, Maker Aayakarbhavan, M. K. Road, Mumbai-400020 Tower, E-Wing, Cuffe Vs. Parade, Mumbai- 400005. स्थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacm5132A अपीलाथीकीओरसे/ Appellant By : Sh. Madhur Agrawal /Ronak Desai प्रत्यथीकीओरसे/Respondentby : Sh. Samuel Darse सुनवाईकीतारीख/ : 08/06/2018 Date Of Hearing घोषणाकीतारीख / : 08/06/2018 Date Of Pronouncement Mangalore Refinery & Petrochemicals Ltd.

For Appellant: Sh. Madhur AgrawalFor Respondent: Sh. Samuel Darse
Section 115JSection 14ASection 40Section 44Section 44B

…IN THE INCOME TAX APPELLATE TRIBUNAL “L” BENCH, MUMBAI BEFORE SHRI G. S. PANNU, AM & SHRI SANDEEP GOSAIN, JM आयकरअपीलसं./ I.T.A. No.4448/Mum/2013 (निर्धारणवर्ा / Assessment Year: 2008-09) Mangalore Refinery & ADDL CIT 3(2) Petrochemicals Ltd. Mumbai बिधम/ 15th Floor, Maker Tower, E- Vs. wing, Cuffe Parade, Mumbai- 400005. स्थायीलेखासं./जीआइआरसं./PAN/GIR No. AAACM5132A & आयकरअपीलसं./ I.T.A. No. 4436/Mum/2013 (निर्धारणवर्ा / Assessment Year:2008-09) DCIT-3(2) Mangalore Refinery & Room No. 674, 6th Floor, Petrochemicals Ltd. बिधम/ 15th Floor, Maker AayakarBhavan, M. K. Road, Mumbai-400020 Tower, E-wing, Cuffe Vs. Pa…

A.C.I.T.2(1), Mumbai vs. Central Bank of India, Mumbai

In the result, the appeal filed by the assessee in ITA No

ITA 1891/MUM/2011[2004-05]Status: DisposedITAT Mumbai08 Jun 2018AY 2004-05

Bench: Shri Mahavir Singh, Jm & Shri G. Manjunatha, Am

For Appellant: Shri Rajnikant V. ChaniyariFor Respondent: Shri H. N. Singh
Section 143(3)Section 14ASection 36(1)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI MAHAVIR SINGH, JM AND SHRI G. MANJUNATHA, AM I.T.A. No.1891/Mum/2011 & 3958/Mum/2014 Assessment Year: 2004-05 & 2010-11) Dy. CIT-2(1), Aayakar Bhavan, M/s. Central Bank of India बनाम/ R. No. 575, 5th Floor, M. K. Road, Central Office (B/S) Depot, 4th Floor, Chandramukhi, Nariman Mumbai-400 020 Vs. Point, Mumbai-21 PAN/GIR No. AAACC 2498 P (Revenue) : (Assessee) & CO. No.200/Mum/2013 (Arising out of ITA No. 1891/Mum/2011) (Assessment Year: 2004-05) & ITA No. 1431/Mum/2011 & 3757/Mum/2014 (Assessment Year: 2004-05 & 2010-11) M/s. Central Bank of In…

Bio Med Pvt. Ltd., Ghaziabad vs. JCIT, Ghaziabad

In the result, appeal of assessee is allowed

ITA 1790/DEL/2015[2010-11]Status: DisposedITAT Delhi01 Jun 2018AY 2010-11

Bench: Shri Bhavnesh Saini & Shri L.P. Sahu

For Appellant: Shri Akhilesh Kumar, AdvocateFor Respondent: Shri Ravi Kant Gupta, Sr. DR
Section 14A

…o acceptable and that making, continuing, exiting from investment etc. are coordinated management decision and so expenditure is embedded in indirect expenses( from para 36) and so s.14A invoked. Hon’ble court after relying on Godrej & Boyce Mfg. Co. Ltd. 394 ITR 449(SC) held that AO failed to record proper satisfaction. In the case of Taikisha Engineering, hon’ble court has relied on hon’ble Bombay HC decision in above case of Godrej reported in 328 ITR 81 for the proposition that that satisfaction has to be recorded with respect to accounts in terms of ss. (2)/(3) of s. 14A and the provisions does not ipso…

Tata Power Trading Company Ltd., Mumbai vs. DCIT Cir. 7 (3), Mumbai

The appeal of the assessee is allowed in terms of our aforesaid observations

ITA 2724/MUM/2016[2011-12]Status: DisposedITAT Mumbai30 May 2018AY 2011-12

Bench: Shri G.S.Pannu, Am & Shri Ravish Sood, Jm M/S Tata Power Trading Deputy Commissioner Of Income Company Limited Tax, Circle-7(3) Room. No. 615, बिधम/ Corporate Centre, „A‟ Block, 6Th Floor, Aayakar Bhavan, Vs. 34, Sant Tukaram Road, Mumbai-400020 Carnac Bunder, Mumbai-400009 स्थामी रेखा सं./ जीआइआय सं./ Pan No. Aabct9887A (अऩीराथी /Appellant) (प्रत्मथी / Respondent) :

For Appellant: Shri Milin Thokore, A.RFor Respondent: Shri Rajesh Kumar Yadav, D.R
Section 143(2)Section 143(3)Section 14A

…P a g e | 1 ITA No. 2724/Mum/2016 AY. 2011-12 M/s Tata Power Trading Company Limited Vs. Deputy Commissioner of Income Tax, Circle-7(3) IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI G.S.PANNU, AM AND SHRI RAVISH SOOD, JM M/s Tata Power Trading Deputy Commissioner of Income Company Limited Tax, Circle-7(3) Room. No. 615, बिधम/ Corporate Centre, „A‟ Block, 6th Floor, Aayakar Bhavan, Vs. 34, Sant Tukaram Road, Mumbai-400020 Carnac Bunder, Mumbai-400009 स्थामी रेखा सं./ जीआइआय सं./ PAN No. AABCT9887A (अऩीराथी /Appellant) (प्रत्मथी / Respondent) : अऩीराथी की ओय से / Appellant by : Shri Milin T…

Essar Properties P.Ltd, Mumbai vs. DCIT 5(1), Mumbai

Appeal is allowed for statistical purposes

ITA 1363/MUM/2016[2011-12]Status: DisposedITAT Mumbai30 May 2018AY 2011-12

Bench: Shri Joginder Singh () & Shri N.K. Pradhan () Assessment Year: 2011-12 Dcit. Cir.6(3)(2), R. No. M/S Essar Properties Pvt. 522, 5Th Floor, Aayakar Ltd., 11, K K Marg, Essar Vs. Bhavan, M.K. Road, House, Mahalaxmi, Mumbai-400020. Mumbai-400024. Pan No. Aaace0893Q Appellant Respondent Assessment Year: 2011-12 M/S Essar Properties Pvt., Dcit. Cir.6(3)(2), R. No. Essar House, 11Keshavrao 522, 5Th Floor, Aayakar Vs. Khadya Marg, Mahalaxmi, Bhavan, M.K. Road, Mumbai-400034. Mumbai-400020. Pan No. Aaace0893Q Appellant Respondent Revenue By : Mr. V. Justin, Dr Assessee By : Mr. Vijay Mehta, Ar Date Of Hearing : 22/05/2018 Date Of Pronouncement: 30/05/2018

For Appellant: Mr. Vijay Mehta, ARFor Respondent: Mr. V. Justin, DR
Section 143(3)Section 24

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E” MUMBAI BEFORE SHRI JOGINDER SINGH (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2011-12 DCIT. Cir.6(3)(2), R. No. M/s Essar Properties Pvt. 522, 5th floor, Aayakar Ltd., 11, K K Marg, Essar Vs. Bhavan, M.K. Road, House, Mahalaxmi, Mumbai-400020. Mumbai-400024. PAN No. AAACE0893Q Appellant Respondent Assessment Year: 2011-12 M/s Essar Properties Pvt., DCIT. Cir.6(3)(2), R. No. Essar House, 11Keshavrao 522, 5th floor, Aayakar Vs. Khadya Marg, Mahalaxmi, Bhavan, M.K. Road, Mumbai-400034. Mumbai-400020. PAN No. AAACE0893Q Appellan…

DCIT 6(3)(2), Mumbai vs. Essar Properties P. Ltd, Mumbai

Appeal is allowed for statistical purposes

ITA 1101/MUM/2016[2011-12]Status: DisposedITAT Mumbai30 May 2018AY 2011-12

Bench: Shri Joginder Singh () & Shri N.K. Pradhan () Assessment Year: 2011-12 Dcit. Cir.6(3)(2), R. No. M/S Essar Properties Pvt. 522, 5Th Floor, Aayakar Ltd., 11, K K Marg, Essar Vs. Bhavan, M.K. Road, House, Mahalaxmi, Mumbai-400020. Mumbai-400024. Pan No. Aaace0893Q Appellant Respondent Assessment Year: 2011-12 M/S Essar Properties Pvt., Dcit. Cir.6(3)(2), R. No. Essar House, 11Keshavrao 522, 5Th Floor, Aayakar Vs. Khadya Marg, Mahalaxmi, Bhavan, M.K. Road, Mumbai-400034. Mumbai-400020. Pan No. Aaace0893Q Appellant Respondent Revenue By : Mr. V. Justin, Dr Assessee By : Mr. Vijay Mehta, Ar Date Of Hearing : 22/05/2018 Date Of Pronouncement: 30/05/2018

For Appellant: Mr. Vijay Mehta, ARFor Respondent: Mr. V. Justin, DR
Section 143(3)Section 24

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E” MUMBAI BEFORE SHRI JOGINDER SINGH (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2011-12 DCIT. Cir.6(3)(2), R. No. M/s Essar Properties Pvt. 522, 5th floor, Aayakar Ltd., 11, K K Marg, Essar Vs. Bhavan, M.K. Road, House, Mahalaxmi, Mumbai-400020. Mumbai-400024. PAN No. AAACE0893Q Appellant Respondent Assessment Year: 2011-12 M/s Essar Properties Pvt., DCIT. Cir.6(3)(2), R. No. Essar House, 11Keshavrao 522, 5th floor, Aayakar Vs. Khadya Marg, Mahalaxmi, Bhavan, M.K. Road, Mumbai-400034. Mumbai-400020. PAN No. AAACE0893Q Appellan…

Mawana Sugars Ltd., New Delhi vs. DCIT, New Delhi

ITA 5614/DEL/2010[2007-08]Status: DisposedITAT Delhi28 May 2018AY 2007-08

Bench: Hon’Ble, Shri G.D. Agrawal & Shri Kuldip Singh

…assessee in the relevant assessment year and since the genuineness of the expenditure incurred by the assessee was not in doubt, no disallowance could be made under section 14A.” Hon’ble Apex Court in Godrej & Boyce Manufacturing 47. Company Ltd. vs. DCIT – 394 ITR 449 (SC) thrashed the issue in controversy as to invoking of the provisions contained under Rule 8D of the Rules by observing as under :- “37. We do not see how in the aforesaid fact situation a different view could have been taken for the Assessment Year 2002-2003. Sub-sections (2) and (3) of Section 14A of the Act read with Rule 8D of the Rules m…

DCIT, New Delhi vs. M/S. Mawana Sugars Ltd., New Delhi

ITA 1479/DEL/2010[2006-07]Status: DisposedITAT Delhi28 May 2018AY 2006-07

Bench: Hon’Ble, Shri G.D. Agrawal & Shri Kuldip Singh

…assessee in the relevant assessment year and since the genuineness of the expenditure incurred by the assessee was not in doubt, no disallowance could be made under section 14A.” Hon’ble Apex Court in Godrej & Boyce Manufacturing 47. Company Ltd. vs. DCIT – 394 ITR 449 (SC) thrashed the issue in controversy as to invoking of the provisions contained under Rule 8D of the Rules by observing as under :- “37. We do not see how in the aforesaid fact situation a different view could have been taken for the Assessment Year 2002-2003. Sub-sections (2) and (3) of Section 14A of the Act read with Rule 8D of the Rules m…

DCIT, New Delhi vs. M/S. Mawana Sugars Ltd., New Delhi

ITA 1463/DEL/2010[2005-06]Status: DisposedITAT Delhi28 May 2018AY 2005-06

Bench: Hon’Ble, Shri G.D. Agrawal & Shri Kuldip Singh

…assessee in the relevant assessment year and since the genuineness of the expenditure incurred by the assessee was not in doubt, no disallowance could be made under section 14A.” Hon’ble Apex Court in Godrej & Boyce Manufacturing 47. Company Ltd. vs. DCIT – 394 ITR 449 (SC) thrashed the issue in controversy as to invoking of the provisions contained under Rule 8D of the Rules by observing as under :- “37. We do not see how in the aforesaid fact situation a different view could have been taken for the Assessment Year 2002-2003. Sub-sections (2) and (3) of Section 14A of the Act read with Rule 8D of the Rules m…

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)

…14A(2) of the Act. 4. The learned Authorized Representative for the assessee pointed out that the issue in the present appeal is squarely covered by the ratio laid down by the Hon'ble Supreme Court in Godrej & Boyce Manufacturing Company Ltd. Vs. DCIT (2017) 394 ITR 449 (SC) and Maxopp Investment Ltd. Vs. CIT (2018) 91 taxmann.com 154 (SC). He further referred to the decision of the Pune Bench of Tribunal in KPIT Technologies Ltd. Vs. ACIT in ITA No.594/PN/2015, relating to assessment year 2010-11, order dated 12.04.2018. 5. The learned Departmental Representative for the Revenue pointed out that no manner was p…

DCIT Cir 7(1)(1), Mumbai vs. Geetanjali Trading & Investments P. Ltd, Mumbai

ITA 1903/MUM/2016[2012-13]Status: DisposedITAT Mumbai09 May 2018AY 2012-13

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2012-13 Dcit, Circle 7(1)(1), M/S Geetanjali Trading Room No. 23, Ground & Investment Pvt. Ltd. Vs. Floor, Aayakarbhavan, 3A, Barodawala M.K. Road, Mansion, 81, Dr. Annie Mumbai-400020. Besant Road, Worli, Mumbai-400018 Pan No. Aaacg3265A Appellant Respondent C.O. No. 281/Mum/2017 Assessment Year: 2012-13 M/S Geetanjali Trading Dcit, Circle 7(1)(1) & Investment Pvt. Ltd. Room No. 23, Ground Vs. 3A, Barodawala Floor, Aayakar Bhavan, Mansion, 81, Dr. Annie M.K. Road, Besant Road, Worli, Mumbai-400020 Mumbai-400018 Pan No. Aaacg3265A Appellant Respondent

For Appellant: Mr. H.N.Motiwalla,ARFor Respondent: Mr. Rajeshwar Yadav, DR
Section 115JSection 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2012-13 DCIT, Circle 7(1)(1), M/s Geetanjali Trading Room No. 23, Ground & Investment Pvt. Ltd. Vs. Floor, AayakarBhavan, 3A, Barodawala M.K. Road, Mansion, 81, Dr. Annie Mumbai-400020. Besant Road, Worli, Mumbai-400018 PAN No. AAACG3265A Appellant Respondent C.O. No. 281/MUM/2017 Assessment Year: 2012-13 M/s Geetanjali Trading DCIT, Circle 7(1)(1), & Investment Pvt. Ltd. Room No. 23, Ground Vs. 3A, Barodawala Floor, Aayakar Bhavan, Mansion, 81, Dr. A…

DCIT 1(2)-2, Mumbai vs. Ozoneland Agro P.Ltd, Mumbai

ITA 4854/MUM/2016[2013-14]Status: DisposedITAT Mumbai02 May 2018AY 2013-14
For Appellant: Dr. K. Sivaram and Shri Rahul K. HakaniFor Respondent: Shri T.A. Khan-DR
Section 143Section 56

…rbitrarily depart from the finding reached after due enquiry by his predecessor in office simply on the ground that the succeeding officer does not agree with the preceding officer's findings. In this regard in the case of Godrej & Boyce Manufacturing Co.Ltd.(394 ITR 449),the Hon’ble Apex Court has held as under: “While it is true that the principle of res judicata would not apply to assessment proceedings under the Act, there is need for consistency and certainty and existence of strong and compelling reasons for a departure from a settled position has to be spelt out. In International Tractors Ltd.(397ITR 696),…

DCIT, Corporate Circle-1(2), Bhubaneswar vs. M/S. National Aluminium Company Limited, Bhubaneswar

In the result, appeal of the assessee i

ITA 339/CTK/2016[2010-11]Status: DisposedITAT Cuttack27 Apr 2018AY 2010-11

Bench: Shri N.S.Saini, Am & Shri Pavan Kumar Gadale, Jm आयकर अऩीऱ सं./Ita No.339 & 340/Ctk/2016 Dcit, Corporate Circle1(2)/ Vs. National Aluminium Company Acit, Circle-2(2), Limited, Bhubaneswar Nalco Bhavan, P/1, Nayapalli, Bhubaneswar स्थायी लेखा सं./ जीआइआर सं./ Pan/Gir No. : Aaacn 7449 M (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. & आयकर अऩीऱ सं./Ita No.352 & 353/Ctk/2016 & Ita No.374/Ctk/2014 (नििाारण वषा / Assessment Year :2010-11, 2012-13 & 2011-12) National Aluminium Company Vs. Jcit Range-2/ Limited, Acit, Corporate Circle-1(2) Nalco Bhavan, P/1, Nayapalli, Bhubaneswar Bhubaneswar स्थायी लेखा सं./ जीआइआर सं./ Pan/Gir No. : Aaacn 7449 M (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. & Cross Objection No.01/Ctk/2015 & 25/Ctk/2016 (Arising Out Of Ita Nos.376/Ctk/14 & Ita No.340/Ctk/2016) (नििाारण वषा / Assessment Year :2011-2012 & 2012-2013) National Aluminium Company Vs. Acit, Circle-2(2)/ Limited, Dcit, Corporate Circle- Nalco Bhavan, P/1, Nayapalli, 1(2), Bhubaneswar Bhubaneswar स्थायी लेखा सं./ जीआइआर सं./ Pan/Gir No. : Aaacn 7449 M (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri Ved Jain/B.K.Mahapatra, ARsFor Respondent: Shri Saad Kidwai, CIT DR
Section 14A

…ture incurred in relation to exempt income, that he can resort to the provisions of section 14A read with Rule 8D.  Reliance in this regard is placed on the decision of the Supreme Court in the case of Godrej & Boyce Manufacturing Company Ltd. v. DCIT [2017] 394 ITR 449, wherein the Apex Court has held as under: ―37. We do not see how in the aforesaid fact situation a different view could have been taken for the Assessment Year 2002- 2003. Sub-sections (2) and (3) of Section 14A of the Act read with Rule 8D of the Rules merely prescribe a formula for determination of expenditure incurred in relation to income wh…

Orbit Electricals Pvt. Ltd., Pune vs. Deputy Commissioner of Income-Tax

In the result, the appeal of assessee is allowed

ITA 223/PUN/2016[2009-10]Status: DisposedITAT Pune26 Apr 2018AY 2009-10

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri Nikhil PathakFor Respondent: Dr. Vivek Aggarwal
Section 14A

…आयकर अऩीऱीय अधधकरण “बी” न्यायऩीठ ऩुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE श्री डी. करुणाकरा राव, ऱेखा सदस्य, एवं श्री ववकास अवस्थी, न्याययक सदस्य के समक्ष । BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अऩीऱ सं. / ITA No.223/PUN/2016 यनधाारण वषा / Assessment Year : 2009-10 Orbit Electricals Pvt. Ltd., (Erstwhile Coated Fabrics Pvt. Ltd.), Plot No. 5, Harmony Complex, ICS Colony, Ganeshkhind Road, Pune – 411007 PAN : AAACF2636C .......अऩीऱाथी / Appellant बनाम / V/s. Deputy Commissioner of Income Tax, Circle – 1(1), Pune ……प्रत्यथी / Respondent Assessee by : Shri Nik…

Orbit Electricals Pvt. Ltd., Pune vs. Joint Commissioner of Income-Tax (OSD)

In the result, the appeal of assessee is allowed

ITA 222/PUN/2016[2009-10]Status: DisposedITAT Pune26 Apr 2018AY 2009-10

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri Nikhil PathakFor Respondent: Dr. Vivek Aggarwal
Section 14A

…आयकर अऩीऱीय अधधकरण “बी” न्यायऩीठ ऩुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE श्री डी. करुणाकरा राव, ऱेखा सदस्य, एवं श्री ववकास अवस्थी, न्याययक सदस्य के समक्ष । BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अऩीऱ सं. / ITA No.222/PUN/2016 यनधाारण वषा / Assessment Year : 2009-10 Orbit Electricals Pvt. Ltd., (Erstwhile Majesty Investment Pvt. Ltd.), Plot No. 5, Harmony Complex, ICS Colony, Ganeshkhind Road, Pune – 411007 PAN : AAACF2636C .......अऩीऱाथी / Appellant बनाम / V/s. Joint Commissioner of Income Tax (OSD), Circle – 1(2), Pune ……प्रत्यथी / Respondent Assessee by :…

Kpit Technologies Ltd., Pune vs. Deputy Commissioner of Income-Tax

In the result, appeal of assessee is partly allowed

ITA 594/PUN/2015[2010-11]Status: DisposedITAT Pune12 Apr 2018AY 2010-11

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita No.594/Pn/2015 यििाारण वषा / Assessment Year : 2010-11 Kpit Technologies Limited, (Earlier Known As Kpit Cummins Infosystems Ltd.) Plot No.35/36, Rajiv Gandhi Infotech Park, Phase I, Midc, Hinjewadi Phase 1 Rd, अऩीऱाथी/Appellant Pune – 411057 …. Pan: Aaack7308N Vs. The Asst. Commissioner Of Income Tax, …. प्रत्यथी / Respondent Circle -14, Pune

For Appellant: Shri Kishore PhadkeFor Respondent: Shri Rajeev Kumar, CIT
Section 10ASection 115JSection 143(3)Section 14A

…les, is missing in the case; in the absence of the same, there is no merit in the disallowance made by the Assessing Officer. We find support from the ratio laid down by the Hon'ble Supreme Court in Godrej & Boyce Manufacturing Co. Ltd. Vs. DCIT & Anr. (2017) 394 ITR 449 (SC). “37. We do not see how in the aforesaid fact situation a different view could have been taken for the assessment year 2002-03. Sub-sections (2) and (3) of section 14A of the Act read with rule 8D of the Rules merely prescribe a formula for determination of expenditure incurred in relation to income which does not form part of the total inco…