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

Lally Motors India Pvt. Ltd, Jalandhar vs. The Principal Commissioner of Income Tax-2, Jalandhar

In the result, the assessee’s appeal is dismissed

ITA 218/ASR/2017[2012-13]Status: DisposedITAT Amritsar12 Apr 2018AY 2012-13

Bench: Sh. Sanjay Arora & Sh. N. K. Choudhryi.T.A. No. 218(Asr)/2017 Assessment Year: 2012-13

For Appellant: Sh. Sameer Bhatia (Adv.)For Respondent: Sh. Bhawani Shankar (D. R.)
Section 119Section 143(3)Section 14ASection 263

…o. The constitutionality of r.8D, providing for rules of apportionment of both direct and indirect expenditure, stands already upheld by the Hon’ble High Court in Godrej & Boyce Mfg. Co. Ltd. (supra). Earlier, in Godrej & Boyce Mfg. Co. Ltd. v. Dy. CIT [2017] 394 ITR 449 (SC), with reference to the language of section 14A, the title of which is itself clarificatory, the Apex Court clarified that income must not be includible in the total income, so that once this condition is satisfied, the expenditure incurred in earning the same cannot be allowed to be deducted. The AO in the present case has clearly failed to…

DCIT (It) 2(2)(1), Mumbai vs. Img Media Ltd, Mumbai

ITA 1783/MUM/2016[2011-12]Status: DisposedITAT Mumbai04 Apr 2018AY 2011-12

Bench: S/Shri Rajendra & Ram Lal Negiआयकर अपील अपील संसंसंसं./I.T.A./1783/Mum/2016,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2011-12 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Dcit (Intl Taxation)-Range-2(2)(1) M/S. Img Media Ltd. Room No. 136, 1St Floor, Scindia House, C/O., Pricewaterhouse Coopers Pvt.Ltd. N.M. Road Pwc House, Plot No.18/A, Guru Nanak Vs. Ballard Pier, Mumbai-400 038. Road (Station Road) Bandra (W), Mumbai-400 050. Pan:Aacci 4811 L (अपीलाथ" /Appellant) (""यथ" / Respondent) आयकर आयकर अपील अपील संसंसंसं./I.T.A./2123/Mum/2017,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2012-13 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" M/S. Img Media Ltd. Dcit (Intl Taxation)-Range-2(2)(1) C/O., Pricewaterhouse Coopers Pvt.Ltd. Vs. Mumbai-400 038. Mumbai-400 050. (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By: Shri Samuel Darse-Cit-Dr Assessee By: Shri Dhanesh Bafna

For Appellant: Shri Dhanesh BafnaFor Respondent: Shri Samuel Darse-CIT-DR
Section 144Section 254(1)

…Bombay High Court by the Department. 5.It is true that principles of res judicata are not applicable to the income tax proceedings.But,it is equally true that rule of consistency is applicable to tax matters.In the case of Godrej & Boyce Manufacturing Co.Ltd.(394 ITR 449),the Hon’ble Supreme 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 the matter of International Tractor…

DCIT Cir 3(3), Mumbai vs. Small Industries Development Bank of India Ltd, Mumbai

In the result, appeal of the assessee is partly allowed

ITA 4220/MUM/2011[2007-08]Status: DisposedITAT Mumbai23 Mar 2018AY 2007-08

Bench: Shri G.S. Pannu & Shri Pawan Singh

For Respondent: Shri Jayant Kumar
Section 143(3)Section 147Section 234DSection 36(1)(viia)Section 36(1)(viii)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ITA NOS.4045,4047 & : (A.Ys : 2004-05, 2006-07 4048/MUM/2011 & 2007-08) M/s. Small Industries Development Vs. DCIT, Range-3(3) Bank of India Mumbai (Respondent) SIDBI, 4th floor, Corporate Accounts Dept., MSME Development Centre, C-11, G Block, Bandra Kurla Complex, Bandra (E), Mumbai 400 051 PAN : AABCS3480N (Appellant) : (A.Y : 2008-09) M/s. Small Industries Development Vs. Addl. CIT, Range-3(3) Bank of India Mumbai (Respondent) SIDBI, 4th floor, Corporate Accounts Dep…

DCIT Cir 3(3), Mumbai vs. Small Industries Development Bank of India Ltd, Mumbai

In the result, appeal of the assessee is partly allowed

ITA 4219/MUM/2011[2006-07]Status: DisposedITAT Mumbai23 Mar 2018AY 2006-07

Bench: Shri G.S. Pannu & Shri Pawan Singh

For Respondent: Shri Jayant Kumar
Section 143(3)Section 147Section 234DSection 36(1)(viia)Section 36(1)(viii)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ITA NOS.4045,4047 & : (A.Ys : 2004-05, 2006-07 4048/MUM/2011 & 2007-08) M/s. Small Industries Development Vs. DCIT, Range-3(3) Bank of India Mumbai (Respondent) SIDBI, 4th floor, Corporate Accounts Dept., MSME Development Centre, C-11, G Block, Bandra Kurla Complex, Bandra (E), Mumbai 400 051 PAN : AABCS3480N (Appellant) : (A.Y : 2008-09) M/s. Small Industries Development Vs. Addl. CIT, Range-3(3) Bank of India Mumbai (Respondent) SIDBI, 4th floor, Corporate Accounts Dep…

Small Industries Development Bank of India, Mumbai vs. DCIT RG 3(3), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 4048/MUM/2011[2007-08]Status: DisposedITAT Mumbai23 Mar 2018AY 2007-08

Bench: Shri G.S. Pannu & Shri Pawan Singh

For Respondent: Shri Jayant Kumar
Section 143(3)Section 147Section 234DSection 36(1)(viia)Section 36(1)(viii)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ITA NOS.4045,4047 & : (A.Ys : 2004-05, 2006-07 4048/MUM/2011 & 2007-08) M/s. Small Industries Development Vs. DCIT, Range-3(3) Bank of India Mumbai (Respondent) SIDBI, 4th floor, Corporate Accounts Dept., MSME Development Centre, C-11, G Block, Bandra Kurla Complex, Bandra (E), Mumbai 400 051 PAN : AABCS3480N (Appellant) : (A.Y : 2008-09) M/s. Small Industries Development Vs. Addl. CIT, Range-3(3) Bank of India Mumbai (Respondent) SIDBI, 4th floor, Corporate Accounts Dep…

Small Industries Development Bank of India, Mumbai vs. DCIT RG 3(3), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 4047/MUM/2011[2006-07]Status: DisposedITAT Mumbai23 Mar 2018AY 2006-07

Bench: Shri G.S. Pannu & Shri Pawan Singh

For Respondent: Shri Jayant Kumar
Section 143(3)Section 147Section 234DSection 36(1)(viia)Section 36(1)(viii)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ITA NOS.4045,4047 & : (A.Ys : 2004-05, 2006-07 4048/MUM/2011 & 2007-08) M/s. Small Industries Development Vs. DCIT, Range-3(3) Bank of India Mumbai (Respondent) SIDBI, 4th floor, Corporate Accounts Dept., MSME Development Centre, C-11, G Block, Bandra Kurla Complex, Bandra (E), Mumbai 400 051 PAN : AABCS3480N (Appellant) : (A.Y : 2008-09) M/s. Small Industries Development Vs. Addl. CIT, Range-3(3) Bank of India Mumbai (Respondent) SIDBI, 4th floor, Corporate Accounts Dep…

Small Industries Development Bank of India, Mumbai vs. DCIT Cir 3(3), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 4045/MUM/2011[2004-05]Status: DisposedITAT Mumbai23 Mar 2018AY 2004-05

Bench: Shri G.S. Pannu & Shri Pawan Singh

For Respondent: Shri Jayant Kumar
Section 143(3)Section 147Section 234DSection 36(1)(viia)Section 36(1)(viii)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ITA NOS.4045,4047 & : (A.Ys : 2004-05, 2006-07 4048/MUM/2011 & 2007-08) M/s. Small Industries Development Vs. DCIT, Range-3(3) Bank of India Mumbai (Respondent) SIDBI, 4th floor, Corporate Accounts Dept., MSME Development Centre, C-11, G Block, Bandra Kurla Complex, Bandra (E), Mumbai 400 051 PAN : AABCS3480N (Appellant) : (A.Y : 2008-09) M/s. Small Industries Development Vs. Addl. CIT, Range-3(3) Bank of India Mumbai (Respondent) SIDBI, 4th floor, Corporate Accounts Dep…

Icici Securities Ltd, Mumbai vs. DCIT RG 4(1), Mumbai

In the result, the appeal for the AY 2010-11 is partly allowed

ITA 4269/MUM/2013[2009-10]Status: DisposedITAT Mumbai19 Mar 2018AY 2009-10

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2009-10 & Assessment Year: 2010-11 Icici Securities Ltd. Dy. Commissioner Of Icici Centre, H.T. Parekh Income Tax Range Vs. Marg, Churchgate, 4(1), Mumbai-400020. Mumbai. Pan No. Aaaci0996E (Appellant) (Respondent) Assessee By : Mr. Yogesh A. Thar, Ar Revenue By : Mr. M.C. Omi Ningshen, Dr

For Appellant: Mr. Yogesh A. Thar, ARFor Respondent: Mr. M.C. Omi Ningshen, DR
Section 143(3)Section 40Section 40a

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “I” MUMBAI BEFORE SHRI C.N. PRASAD (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2009-10 & Assessment Year: 2010-11 ICICI Securities Ltd. Dy. Commissioner of ICICI Centre, H.T. Parekh Income Tax Range Vs. Marg, Churchgate, 4(1), Mumbai-400020. Mumbai. PAN No. AAACI0996E (Appellant) (Respondent) Assessee by : Mr. Yogesh A. Thar, AR Revenue by : Mr. M.C. Omi Ningshen, DR Date of Hearing : 02/02/2018 Date of pronouncement: 19/03/2018 ORDER PER N.K. PRADHAN, AM The captioned appeals filed by the assessee are directed against the orde…

Poonawalla Investments & Industries Pvt. Ltd., Pune vs. Deputy Commissioner of Income-Tax

In the result, both the appeals of the assessee are partly allowed

ITA 250/PUN/2016[2011-12]Status: DisposedITAT Pune28 Feb 2018AY 2011-12

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am

For Appellant: Shri R.S. AbhyankarFor Respondent: Ms. Nirupama Kotru, CIT-DR
Section 143(3)Section 14ASection 153CSection 250

…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 inc…

Poonawalla Investments & Industries Pvt. Ltd., Pune vs. Deputy Commissioner of Income-Tax

In the result, both the appeals of the assessee are partly allowed

ITA 249/PUN/2016[2010-11]Status: DisposedITAT Pune28 Feb 2018AY 2010-11

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am

For Appellant: Shri R.S. AbhyankarFor Respondent: Ms. Nirupama Kotru, CIT-DR
Section 143(3)Section 14ASection 153CSection 250

…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 inc…

Poonawalla Investments & Industries Pvt. Ltd., Pune vs. Deputy Commissioner of Income-Tax

In the result, both the appeals of the assessee are partly allowed

ITA 248/PUN/2016[2009-10]Status: DisposedITAT Pune28 Feb 2018AY 2009-10

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am

For Appellant: Shri R.S. AbhyankarFor Respondent: Ms. Nirupama Kotru, CIT-DR
Section 143(3)Section 14ASection 153CSection 250

…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 inc…

Poonawalla Investments & Industries Pvt. Ltd., Pune vs. Deputy Commissioner of Income-Tax

In the result, both the appeals of the assessee are partly allowed

ITA 247/PUN/2016[2008-09]Status: DisposedITAT Pune28 Feb 2018AY 2008-09

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am

For Appellant: Shri R.S. AbhyankarFor Respondent: Ms. Nirupama Kotru, CIT-DR
Section 143(3)Section 14ASection 153CSection 250

…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 inc…

Poonawalla Investments & Industries Pvt. Ltd., Pune vs. Deputy Commissioner of Income-Tax

In the result, both the appeals of the assessee are partly allowed

ITA 245/PUN/2016[2006-07]Status: DisposedITAT Pune28 Feb 2018AY 2006-07

Bench: Ms. Sushma Chowla, Jm & Shri D. Karunakara Rao, Am

For Appellant: Shri R.S. AbhyankarFor Respondent: Ms. Nirupama Kotru, CIT-DR
Section 143(3)Section 14ASection 153CSection 250

…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 inc…

Kalyani Steels Ltd vs. Additional Commissioner of Income-Tax

In the result, the appeal of assessee is allowed

ITA 648/PUN/2016[2009-10]Status: DisposedITAT Pune23 Feb 2018AY 2009-10

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am

For Appellant: Shri Nikhil PathakFor Respondent: Shri Dr. Vivek Aggarwal
Section 10(33)Section 115JSection 143(3)Section 14A

…b and Haryana High Court in the case of Punjab Tractors Limited Vs. CIT reported in (2017) 398 223 (P & H). He also placed reliance on the decision of Hon’ble Apex Court in the case of Godrej & Boyce Manufacturing Company Limited Vs. DCIT reported in (2017) 394 ITR 449 (SC). He further submitted that assessee has sufficient interest free funds for making the investments and in support of which, he pointed to the copy of Balance Sheet placed at page Nos. 20 to 50 of the Paper Book. 6. Ld.D.R. on the other hand supported the order of AO and took us through the findings of AO and supported the order of lower a…

Tata Investment Corporation Ltd, Mumbai vs. Asst CIT 2(3), Mumbai

In the result, the appeal is partly allowed

ITA 1509/MUM/2015[2011-12]Status: DisposedITAT Mumbai09 Feb 2018AY 2011-12

Bench: Shri D.T. Garasia () & Shri N.K. Pradhan () Assessment Year: 2011-12 Tata Investment Corporation Acit-2(3) Ltd. Room No. 552, 5Th Floor, Vs. Elphistone Building, 2Nd Floor, Aayakar Bhavan, M.K. 10, Veer Nariman Road, Road Mumbai-400001 Mumbai-400020 Pan No. Aaact4120F Appellant Respondent Assessee By : Mr. M.M. Golvala, Ar Revenue By : Mr. V. Justin, Dr Date Of Hearing : 14/11/2017 Date Of Pronouncement : 09/02/2018

For Appellant: Mr. M.M. Golvala, ARFor Respondent: Mr. V. Justin, DR
Section 10(34)Section 10(38)Section 115JSection 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E” MUMBAI BEFORE SHRI D.T. GARASIA (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2011-12 Tata Investment Corporation ACIT-2(3) Ltd. Room No. 552, 5th floor, Vs. Elphistone Building, 2nd floor, Aayakar Bhavan, M.K. 10, Veer Nariman Road, Road Mumbai-400001 Mumbai-400020 PAN No. AAACT4120F Appellant Respondent Assessee by : Mr. M.M. Golvala, AR Revenue by : Mr. V. Justin, DR Date of Hearing : 14/11/2017 Date of pronouncement : 09/02/2018 ORDER PER N.K. PRADHAN, AM This is an appeal filed by the assessee. The relevant assessment y…

Sbi Capital Markets Ltd., Mumbai vs. Addl.C.I.T. Ltu, Mumbai

In the result, the 1st, 2nd, 3rd and 4th ground of appeals are partly allowed

ITA 2483/MUM/2012[2008-09]Status: DisposedITAT Mumbai09 Feb 2018AY 2008-09

Bench: Shri D.T. Garasia () & Shri N.K. Pradhan () Assessment Year: 2008-09 & Assessment Year: 2009-10 Sbi Capital Markets Ltd. Addl.Cit Ltu, 202, Maker Tower E, Cuff 29Th Floor Centre-I, Vs. Parade, World Trade Centre, Mumbai-400005 Cuffe Parade, Mumbai-400005 Pan No. Aaacs7914E Appellant Respondent Assessee By : Mr. Rajnikant V. Chaniyari, Ar Revenue By : Mr. V. Justin, Dr Date Of Hearing : 15/11/2017 Date Of Pronouncement : 09/02/2018

For Appellant: Mr. Rajnikant V. Chaniyari, ARFor Respondent: Mr. V. Justin, DR
Section 143(3)Section 14ASection 14A(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E” MUMBAI BEFORE SHRI D.T. GARASIA (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2008-09 & Assessment Year: 2009-10 SBI Capital Markets Ltd. Addl.CIT LTU, 202, Maker Tower E, Cuff 29th floor Centre-I, Vs. Parade, World Trade Centre, Mumbai-400005 Cuffe Parade, Mumbai-400005 PAN No. AAACS7914E Appellant Respondent Assessee by : Mr. Rajnikant V. Chaniyari, AR Revenue by : Mr. V. Justin, DR Date of Hearing : 15/11/2017 Date of pronouncement : 09/02/2018 ORDER PER N.K. PRADHAN, AM The captioned appeals filed by the assessee are dir…

Questnet Enterprises Indai Pvt. Ltd., Chennai vs. ACIT Circle 1, Vellore

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 2031/CHNY/2017[2013-14]Status: DisposedITAT Chennai18 Jan 2018AY 2013-14

Bench: Shri N.R.S. Ganesan & Shri, M. Balaganesh

For Appellant: Mr.AR.V.Sreenivasan, JCIT, DR
Section 115JSection 14ASection 14A(2)

…ing the year. ITA No.2031/Mds./2017 :- 3 -: 3. He overlooked that no expenditure had been incurred in respect of the dividend as it could not even been collected. 4. He overlooked the principles laid down by the Supreme Court in the case of Godrej & Boyce (394 ITR 449(SC) ).” 2.2. The ld AR argued that the assessee had not incurred any expenditure for earning dividend income from mutual funds as the same are credited through Electronic Clearing Service (ECS). There is no portfolio maintained by the assessee warranting its management and incurrence of expenditure thereon. No expenditure was incurred towards…

Towerbase Services Pvt. Ltd., New Delhi vs. DCIT, New Delhi

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

ITA 1711/DEL/2016[2011-12]Status: DisposedITAT Delhi16 Jan 2018AY 2011-12

Bench: Shri R. K. Panda & Smt. Beena A. Pillaiassessment Year : 2010-11 Towerbase Services Pvt. Ltd., Acit, Circle- 16(1), 3Rd Floor, Western Wing, New Delhi. Thapar House, 124, Janpath, Vs. New Delhi.

For Appellant: Shri Upvan Gupta, AdvFor Respondent: Shri Amit Jain, Sr.DR
Section 14ASection 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”, NEW DELHI BEFORE SHRI R. K. PANDA, ACCOUNTANT MEMBER AND SMT. BEENA A. PILLAI, JUDICIAL MEMBER Assessment Year : 2010-11 Towerbase Services Pvt. Ltd., ACIT, Circle- 16(1), 3rd Floor, Western Wing, New Delhi. Thapar House, 124, Janpath, Vs. New Delhi. PAN : AABCT5717H (Appellant) (Respondent) Assessment Year : 2008-09 Towerbase Services Pvt. Ltd., ACIT, Circle- 16(1), 3rd Floor, Western Wing, New Delhi. Thapar House, 124, Janpath, Vs. New Delhi. PAN : AABCT5717H (Appellant) (Respondent) Assessment Year : 2011-12 Towerbase Services Pvt. Ltd., DCIT, Circle-…

Towerbase Services Pvt. Ltd., New Delhi vs. ACIT, New Delhi

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

ITA 4146/DEL/2014[2008-09]Status: DisposedITAT Delhi16 Jan 2018AY 2008-09

Bench: Shri R. K. Panda & Smt. Beena A. Pillaiassessment Year : 2010-11 Towerbase Services Pvt. Ltd., Acit, Circle- 16(1), 3Rd Floor, Western Wing, New Delhi. Thapar House, 124, Janpath, Vs. New Delhi.

For Appellant: Shri Upvan Gupta, AdvFor Respondent: Shri Amit Jain, Sr.DR
Section 14ASection 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”, NEW DELHI BEFORE SHRI R. K. PANDA, ACCOUNTANT MEMBER AND SMT. BEENA A. PILLAI, JUDICIAL MEMBER Assessment Year : 2010-11 Towerbase Services Pvt. Ltd., ACIT, Circle- 16(1), 3rd Floor, Western Wing, New Delhi. Thapar House, 124, Janpath, Vs. New Delhi. PAN : AABCT5717H (Appellant) (Respondent) Assessment Year : 2008-09 Towerbase Services Pvt. Ltd., ACIT, Circle- 16(1), 3rd Floor, Western Wing, New Delhi. Thapar House, 124, Janpath, Vs. New Delhi. PAN : AABCT5717H (Appellant) (Respondent) Assessment Year : 2011-12 Towerbase Services Pvt. Ltd., DCIT, Circle-…

Towerbase Services Pvt. Ltd., New Delhi vs. ACIT, New Delhi

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

ITA 4143/DEL/2014[2010-11]Status: DisposedITAT Delhi16 Jan 2018AY 2010-11

Bench: Shri R. K. Panda & Smt. Beena A. Pillaiassessment Year : 2010-11 Towerbase Services Pvt. Ltd., Acit, Circle- 16(1), 3Rd Floor, Western Wing, New Delhi. Thapar House, 124, Janpath, Vs. New Delhi.

For Appellant: Shri Upvan Gupta, AdvFor Respondent: Shri Amit Jain, Sr.DR
Section 14ASection 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”, NEW DELHI BEFORE SHRI R. K. PANDA, ACCOUNTANT MEMBER AND SMT. BEENA A. PILLAI, JUDICIAL MEMBER Assessment Year : 2010-11 Towerbase Services Pvt. Ltd., ACIT, Circle- 16(1), 3rd Floor, Western Wing, New Delhi. Thapar House, 124, Janpath, Vs. New Delhi. PAN : AABCT5717H (Appellant) (Respondent) Assessment Year : 2008-09 Towerbase Services Pvt. Ltd., ACIT, Circle- 16(1), 3rd Floor, Western Wing, New Delhi. Thapar House, 124, Janpath, Vs. New Delhi. PAN : AABCT5717H (Appellant) (Respondent) Assessment Year : 2011-12 Towerbase Services Pvt. Ltd., DCIT, Circle-…