Godrej & Boyce Mfg. Co. Ltd. v. Dy. CIT

194 Taxmann 203High Court2010#702 most cited

What is Godrej & Boyce Mfg. Co. Ltd. v. Dy. CIT authority for?

Section 14A(2) and (3) read with Rule 8D are constitutionally valid. Rule 8D applies prospectively from Assessment Year 2008-09, and for prior assessment years, the Assessing Officer must determine the expenditure related to exempt income under Section 14A(1) using a reasonable basis.

144

judgments rely on this decision, according to BharatTax’s citation analysis of 368,155 Indian tax judgments — from 2011 to 2026.

Also referred to as

Godrej & Boyce · 194 Taxmann 203 · Section 14A · Rule 8D · constitutional validity · prospective application · AY 2008-09 · exempt income disallowance · reasonable basis

Also reported as

328 ITR 87

Sections most often in play

Section 14ASection 1961Section 115JBSection 8DSection 10(38)Section 10ASection 10AASection 143(3)

Issues it is cited on

section 94(7)section 80ia(1)section 75section 237record datesection 92ca(4)section 94section 92c(1)section 80ib(10)section 92c(2)section 80hsection 92c(3)

Judgments citing Godrej & Boyce Mfg. Co. Ltd. v. Dy. CIT

M/S. Oriental Bank of Commerce, Gurgaon vs. Addl.CIT, New Delhi

In the result, both the appeals of the assessee and both the appeals of

ITA 6795/DEL/2013[2008-09]Status: DisposedITAT Delhi27 Dec 2016AY 2008-09

Bench: : Shri I.C. Sudhir & Shri L.P. Sahu

For Appellant: Sh. KVSR Krishna, CAFor Respondent: Smt. Anupama Anand, CIT/DR
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH ‘E.’ NEW DELHI BEFORE : SHRI I.C. SUDHIR, JUDICIAL MEMBER & SHRI L.P. SAHU, ACCOUNTANT MEMBER ITA No. 6795 & 6796/Del./2013 Asstt. Year : 2008-09 & 2009-10 Oriental Bank of Commerce, vs. Addl. CIT, Range-13, Central Accounts Office, Plot No. 5, New Delhi. Sector-32, Institutional Area, Gurgaon. (PAN: AAACO 0191M). ITA No. 242 & 243/Del./2014 Asstt. Year : 2008-09 & 2009-10 Addl. CIT, Range-13, vs. Oriental Bank of Commerce, New Delhi. Central Accounts Office, Plot No. 5, Sector-32, Institutional Area, Gurgaon. (Appellant) (Respondent) Assessee by : Sh. KVS…

Matunga Gujarati Club Ltd, Mumbai vs. Asst CIT Cir 6(3), Mumbai

In the result, the appeal is partly allowed

ITA 6028/MUM/2013[2009-10]Status: DisposedITAT Mumbai28 Nov 2016AY 2009-10

Bench: Shri Joginder Singh () & Shri N.K. Pradhan () Assessment Year: 2009-10 Vs. Acit, Circle 6(3), Matunga Gujarati Club Ltd. Matunga Gujarati Club Bldg., 5Th Floor, Aayakar Bhavan, Nathalal M. Parekh Marg, Mumbai – 400 020 Near Arora Cinema, Mumbai-400 019 Pan No. Aabcm 1011 H Appellant .. Respondent

Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “B”, MUMBAI BEFORE SHRI JOGINDER SINGH (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2009-10 Vs. ACIT, Circle 6(3), Matunga Gujarati Club Ltd. Matunga Gujarati Club Bldg., 5th Floor, Aayakar Bhavan, Nathalal M. Parekh Marg, Mumbai – 400 020 Near Arora Cinema, Mumbai-400 019 PAN No. AABCM 1011 H Appellant .. Respondent Appellant by Mr. Rahul K. Hakoni, AR Respondent by Mr. Neil Philiph, DR Date of Hearing : 09/11/2016 Date of pronouncement: 28/11/2016 ORDER PER N.K. PRADHAN, A.M. This is an appeal filed by the assessee. The r…

Indiabulls Financial Services Ltd vs. DCIT Circle 11(1)

The appeal is dismissed

ITA/470/2016HC Delhi21 Nov 2016

Bench: HON'BLE MR. JUSTICE S. RAVINDRA BHAT,HON'BLE MR. JUSTICE NAJMI WAZIRI

Section 14Section 14ASection 260A

…ITA 470/2016 Page 1 of 6 $~2 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Judgment delivered on: 21.11.2016 + ITA 470/2016 INDIABULLS FINANCIAL SERVICES LTD ..... Appellant Through: Mr. G.C. Srivastava and Mr. Daksh S. Bhardwaj, Advs. versus DCIT CIRCLE 11(1) ..... Respondent Through: Mr. Ruchir Bhatia and Mr. Puneet Rai, Advs. CORAM: HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE NAJMI WAZIRI S. RAVINDRA BHAT, J (Oral) ITA 470/2016 & CM No. 26633/2016 1. The issue in this appeal under Section 260A of the Income Tax Act, 1961 (in short the ‘Act’) is the Revenue’s action in disallowing Rs. 3,87,10,146/- u…

DCIT, Circle - 8, Kolkata vs. M/S. Tata Steel Processing & Distribution Limited, Kolkata

In the result, both appeals of Revenue are dismissed and that of assessee’s appeal is partly allowed for statistical purpose and CO of assessee is dismissed as infructuous

ITA 379/KOL/2012[2008-09]Status: DisposedITAT Kolkata21 Sept 2016AY 2008-09

Bench: Shri Waseem Ahmed & Shri K.Narasimha Charyassessment Year:2006-07

Section 143(2)Section 143(3)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “B” KOLKATA Before Shri Waseem Ahmed, Accountant Member and Shri K.Narasimha Chary, Judicial Member Assessment Year:2006-07 DCIT, Circle-8, Aayakar M/s Tata Ryerson Ltd. बनाम Bhawan, 7th Floor P-7, (since merged with Tata / V/s. Chowrighee Square, Steel Processing & Kolkata-700 069 Distribution Ltd.) 43, J.L.Nehru Road, Kolkata- 700071. PAN:AABCT1029L .. अपीलाथ" /Appellant ""यथ" /Respondent C.O.No.78/Kol/2010 (A/o ITA No.1124/Kol/2010) Assessment Year:2006-07 M/s Tata Ryerson Ltd. DCIT, Circle-8, Aayakar बनाम Bhawan, 7th Floor P-7, (since merged with Tata / V…

Tata Steel Processing and Distribution Ltd., Kolkata vs. DCIT, Circle - 8, Kolkata

In the result, both appeals of Revenue are dismissed and that of assessee’s appeal is partly allowed for statistical purpose and CO of assessee is dismissed as infructuous

ITA 303/KOL/2012[2008-09]Status: DisposedITAT Kolkata21 Sept 2016AY 2008-09

Bench: Shri Waseem Ahmed & Shri K.Narasimha Charyassessment Year:2006-07

Section 143(2)Section 143(3)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “B” KOLKATA Before Shri Waseem Ahmed, Accountant Member and Shri K.Narasimha Chary, Judicial Member Assessment Year:2006-07 DCIT, Circle-8, Aayakar M/s Tata Ryerson Ltd. बनाम Bhawan, 7th Floor P-7, (since merged with Tata / V/s. Chowrighee Square, Steel Processing & Kolkata-700 069 Distribution Ltd.) 43, J.L.Nehru Road, Kolkata- 700071. PAN:AABCT1029L .. अपीलाथ" /Appellant ""यथ" /Respondent C.O.No.78/Kol/2010 (A/o ITA No.1124/Kol/2010) Assessment Year:2006-07 M/s Tata Ryerson Ltd. DCIT, Circle-8, Aayakar बनाम Bhawan, 7th Floor P-7, (since merged with Tata / V…

DCIT, Circle - 8, Kolkata vs. M/S. Tata Ryerson Limited, Kolkata

In the result, both appeals of Revenue are dismissed and that of assessee’s appeal is partly allowed for statistical purpose and CO of assessee is dismissed as infructuous

ITA 1124/KOL/2010[2006-07]Status: DisposedITAT Kolkata21 Sept 2016AY 2006-07

Bench: Shri Waseem Ahmed & Shri K.Narasimha Charyassessment Year:2006-07

Section 143(2)Section 143(3)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “B” KOLKATA Before Shri Waseem Ahmed, Accountant Member and Shri K.Narasimha Chary, Judicial Member Assessment Year:2006-07 DCIT, Circle-8, Aayakar M/s Tata Ryerson Ltd. बनाम Bhawan, 7th Floor P-7, (since merged with Tata / V/s. Chowrighee Square, Steel Processing & Kolkata-700 069 Distribution Ltd.) 43, J.L.Nehru Road, Kolkata- 700071. PAN:AABCT1029L .. अपीलाथ" /Appellant ""यथ" /Respondent C.O.No.78/Kol/2010 (A/o ITA No.1124/Kol/2010) Assessment Year:2006-07 M/s Tata Ryerson Ltd. DCIT, Circle-8, Aayakar बनाम Bhawan, 7th Floor P-7, (since merged with Tata / V…

Lehrikant Sunderji Bhadra, Mumbai vs. ACIT 25(2), Mumbai

In the result the appeal of the assessee is partly allowed

ITA 7633/MUM/2014[2010-11]Status: DisposedITAT Mumbai08 Aug 2016AY 2010-11

Bench: Hon’Ble S/Shri Joginder Singh (Jm) & Rajesh Kumar,(Am) आमकय अऩीर सं./I.T.A. No7633/Mum/2014 (ननधधायण वषा / Assessment Year :2010-2011) बनाम/ Mr.Lehrikant Sunderji Bhadra, Asstt. Commissioner Of Income 201, Beach Apatment Balraj Tax-25(2), Vs. Sahani Road, Opp Novotel Mumbai. Hotel Juhu Mumbai-400049 (अऩीरधथी /Appellant) (प्रत्मथी / Respondent) ..

For Appellant: Shri None
Section 143(1)Section 143(3)Section 14A

….2012. Aggrieved by the order of AO, the assessee preferred an appeal before the ld. CIT(A), who also dismissed the appeal of the assessee by following the decision rendered in the case of Godrej and Boyce Manufacturing Company Ltd V/s DCIT reported in (2010) 194 Taxmann 203. Aggrieved by the order of ld.CIT(A), the assessee is in further appeal before this Tribunal. 4. We have carefully considered the submissions of the parties, perused the material placed before us including the orders of authorities below. We find from the records before us that the assessee’s own funds were far more than the investments made…

T.T.Krishnamachari & Co., Chennai vs. ACIT, Chennai

In the result, the appeal of the assessee is dismissed

ITA 719/CHNY/2015[2010-11]Status: DisposedITAT Chennai25 May 2016AY 2010-11

Bench: Shri A.Mohan Alankamony & Shri. G. Pavan Kumar

For Appellant: Shri. R. Vijayaraghavan, AdvocateFor Respondent: Shri. Pathlavath Peerya,IRS, CIT
Section 14Section 143Section 143(3)Section 14ASection 263

…आयकर अपील"य अ"धकरण, ‘’सी’’’ "यायपीठ, चे"नई । IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, CHENNAI "ी ए. मोहन अलंकामणी , लेखा सद"य एवं "ी जी. पवन कुमार, "या"यक सद"य के सम" BEFORE SHRI A.MOHAN ALANKAMONY, ACCOUNTANT MEMBER AND SHRI. G. PAVAN KUMAR, JUDICIAL MEMBER आयकर अपील सं./I.T.A. No.719/Mds/2015 "नधा"रण वष" /Assessment year : 2010-2011. M/s. T.T. Krishnamachari & Co, Vs. The Assistant Commissioner of No.6, Cathedral Road, Income Tax, Gopalapuram, Non Corporate Circle 3, Chennai 600 086. Chennai. [PAN AAAFT 0395D] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Shri. R. Vijayarag…

Tml Drivelines Ltd ( Earlier Known As H V Axles Ltd), Mumbai vs. DCIT 2(1), Mumbai

Appeal is allowed

ITA 8469/MUM/2011[2008-09]Status: DisposedITAT Mumbai18 May 2016AY 2008-09

Bench: S/Shri B.R.Baskaran & Amarjit Singhआयकर अपील सं/ I.T.A. No.6199/M/2011 & I.T.A. No. 8469/M/2011 ("नधा"रण वष" / Assessment Year: 2007-08 & 2008-09) Tml Drivelines Limited Dy. Commissioner Of बनाम/ (Earlier Known As Hv Axles Income Tax 2(1) Vs. Limited), 3Rd Floor, Aayakar Bhavan, Nanavati Mahalaya, 18, M.K.Marg, Homi Mody Street, Mumbai - 400020 Hutatma Chowk, Mumbai - 400001 आयकर अपील सं/ I.T.A. No. 8324/M/2011 ("नधा"रण वष" / Assessment Year: 2008-09) Dy. Commissioner Of Income बनाम/ Tml Drivelines Limited Tax 2(1) (Earlier Known As Hv Axles Vs. Aayakar Bhavan, Limited) M.K.Marg, 3Rd Floor, Mumbai - 400020 Nanavati Mahalaya, 18, Homi Mody Street, Hutatma Chowk, Mumbai - 400001 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaach7625P

For Appellant: Ms. Aarti SatheFor Respondent: Shri Vijay Kumar Sone
Section 14Section 14A

…आयकर अपील"य अ"धकरण,“एच” "यायपीठ, मुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI "ी बी. आर. बा"करन, लेखा सद"य यवं "ी अमरजीत "संह, "या"यक सद"य, के सम" BEFORE S/SHRI B.R.BASKARAN, ACCOUNTANT MEMBER AND AMARJIT SINGH, JUDICIAL MEMBER आयकर अपील सं/ I.T.A. No.6199/M/2011 & I.T.A. No. 8469/M/2011 ("नधा"रण वष" / Assessment Year: 2007-08 & 2008-09) TML Drivelines Limited Dy. Commissioner of बनाम/ (earlier known as HV Axles Income Tax 2(1) Vs. Limited), 3rd Floor, Aayakar Bhavan, Nanavati Mahalaya, 18, M.K.Marg, Homi Mody Street, Mumbai - 400020 Hutatma Chowk, Mumbai - 400001 आयकर अपील सं/ I.T.A. No. 8324/M/…

D.C.I.T. 2(1), Mumbai vs. H.V. Axles Ltd., Mumbai

Appeal is allowed

ITA 8324/MUM/2011[2008-09]Status: DisposedITAT Mumbai18 May 2016AY 2008-09

Bench: S/Shri B.R.Baskaran & Amarjit Singhआयकर अपील सं/ I.T.A. No.6199/M/2011 & I.T.A. No. 8469/M/2011 ("नधा"रण वष" / Assessment Year: 2007-08 & 2008-09) Tml Drivelines Limited Dy. Commissioner Of बनाम/ (Earlier Known As Hv Axles Income Tax 2(1) Vs. Limited), 3Rd Floor, Aayakar Bhavan, Nanavati Mahalaya, 18, M.K.Marg, Homi Mody Street, Mumbai - 400020 Hutatma Chowk, Mumbai - 400001 आयकर अपील सं/ I.T.A. No. 8324/M/2011 ("नधा"रण वष" / Assessment Year: 2008-09) Dy. Commissioner Of Income बनाम/ Tml Drivelines Limited Tax 2(1) (Earlier Known As Hv Axles Vs. Aayakar Bhavan, Limited) M.K.Marg, 3Rd Floor, Mumbai - 400020 Nanavati Mahalaya, 18, Homi Mody Street, Hutatma Chowk, Mumbai - 400001 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaach7625P

For Appellant: Ms. Aarti SatheFor Respondent: Shri Vijay Kumar Sone
Section 14Section 14A

…आयकर अपील"य अ"धकरण,“एच” "यायपीठ, मुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI "ी बी. आर. बा"करन, लेखा सद"य यवं "ी अमरजीत "संह, "या"यक सद"य, के सम" BEFORE S/SHRI B.R.BASKARAN, ACCOUNTANT MEMBER AND AMARJIT SINGH, JUDICIAL MEMBER आयकर अपील सं/ I.T.A. No.6199/M/2011 & I.T.A. No. 8469/M/2011 ("नधा"रण वष" / Assessment Year: 2007-08 & 2008-09) TML Drivelines Limited Dy. Commissioner of बनाम/ (earlier known as HV Axles Income Tax 2(1) Vs. Limited), 3rd Floor, Aayakar Bhavan, Nanavati Mahalaya, 18, M.K.Marg, Homi Mody Street, Mumbai - 400020 Hutatma Chowk, Mumbai - 400001 आयकर अपील सं/ I.T.A. No. 8324/M/…

Tml Drivelines Ltd (Earlier Known As H V Axles Ltd), Mumbai vs. DCIT 2(1), Mumbai

Appeal is allowed

ITA 6199/MUM/2011[2007-08]Status: DisposedITAT Mumbai18 May 2016AY 2007-08

Bench: S/Shri B.R.Baskaran & Amarjit Singhआयकर अपील सं/ I.T.A. No.6199/M/2011 & I.T.A. No. 8469/M/2011 ("नधा"रण वष" / Assessment Year: 2007-08 & 2008-09) Tml Drivelines Limited Dy. Commissioner Of बनाम/ (Earlier Known As Hv Axles Income Tax 2(1) Vs. Limited), 3Rd Floor, Aayakar Bhavan, Nanavati Mahalaya, 18, M.K.Marg, Homi Mody Street, Mumbai - 400020 Hutatma Chowk, Mumbai - 400001 आयकर अपील सं/ I.T.A. No. 8324/M/2011 ("नधा"रण वष" / Assessment Year: 2008-09) Dy. Commissioner Of Income बनाम/ Tml Drivelines Limited Tax 2(1) (Earlier Known As Hv Axles Vs. Aayakar Bhavan, Limited) M.K.Marg, 3Rd Floor, Mumbai - 400020 Nanavati Mahalaya, 18, Homi Mody Street, Hutatma Chowk, Mumbai - 400001 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaach7625P

For Appellant: Ms. Aarti SatheFor Respondent: Shri Vijay Kumar Sone
Section 14Section 14A

…आयकर अपील"य अ"धकरण,“एच” "यायपीठ, मुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI "ी बी. आर. बा"करन, लेखा सद"य यवं "ी अमरजीत "संह, "या"यक सद"य, के सम" BEFORE S/SHRI B.R.BASKARAN, ACCOUNTANT MEMBER AND AMARJIT SINGH, JUDICIAL MEMBER आयकर अपील सं/ I.T.A. No.6199/M/2011 & I.T.A. No. 8469/M/2011 ("नधा"रण वष" / Assessment Year: 2007-08 & 2008-09) TML Drivelines Limited Dy. Commissioner of बनाम/ (earlier known as HV Axles Income Tax 2(1) Vs. Limited), 3rd Floor, Aayakar Bhavan, Nanavati Mahalaya, 18, M.K.Marg, Homi Mody Street, Mumbai - 400020 Hutatma Chowk, Mumbai - 400001 आयकर अपील सं/ I.T.A. No. 8324/M/…

DCIT, Chennai vs. Cholamandalam Investment and Finance Company Limited, Chennai

In the result, the appeal of the Revenue in ITA

ITA 1431/CHNY/2014[2001-02]Status: DisposedITAT Chennai28 Apr 2016AY 2001-02

Bench: Shri Chandra Poojari & Shri G. Pavan Kumar

For Appellant: Shri. Milind S. Kothari, C.AFor Respondent: Shri. Madhukar Bhusari, CIT
Section 139Section 139(5)Section 143(1)Section 143(2)Section 143(3)Section 147Section 148

…ing and appellate proceeding. Disallowance of expenditure by applying Rule 8D is not correct. The provision of Rule 8D are applicable only from assessment year 2008-09 as per the Bombay High Court decision in the case of Godrej & Boyce Mfg. Co. Ltd vs. DCIT 194 Taxmann 203 and the ITA No. 1180, 1181 & others :- 32 -: assessee has not incurred any expenditure in earning exempt and no disallowance u/s.14A r.w. Rule 8D is valid. 6.6 Contra, the ld. Departmental Representative relied on the orders of the lower authorities and opposed the grounds. 6.7 We heard the rival submissions, perused the material on reco…

Cholamandalam Investment and Finance Company Limited, Chennai vs. ACIT, Chennai

In the result, the appeal of the Revenue in ITA

ITA 1180/CHNY/2014[2005-06]Status: DisposedITAT Chennai28 Apr 2016AY 2005-06

Bench: Shri Chandra Poojari & Shri G. Pavan Kumar

For Appellant: Shri. Milind S. Kothari, C.AFor Respondent: Shri. Madhukar Bhusari, CIT
Section 139Section 139(5)Section 143(1)Section 143(2)Section 143(3)Section 147Section 148

…ing and appellate proceeding. Disallowance of expenditure by applying Rule 8D is not correct. The provision of Rule 8D are applicable only from assessment year 2008-09 as per the Bombay High Court decision in the case of Godrej & Boyce Mfg. Co. Ltd vs. DCIT 194 Taxmann 203 and the ITA No. 1180, 1181 & others :- 32 -: assessee has not incurred any expenditure in earning exempt and no disallowance u/s.14A r.w. Rule 8D is valid. 6.6 Contra, the ld. Departmental Representative relied on the orders of the lower authorities and opposed the grounds. 6.7 We heard the rival submissions, perused the material on reco…

DCIT, Central Circle - VII, Kolkata vs. M/S. the Hooghly Mills Co. Ltd., Kolkata

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

ITA 601/KOL/2011[2006-07]Status: DisposedITAT Kolkata08 Apr 2016AY 2006-07

Bench: Shri P.M. Jagtap & Shri S.S. Viswanethra Ravi

For Appellant: Shri S.Jhajharia, FCA &For Respondent: Shri Ashok Kumar, Addl.CIT, Sr.DR
Section 40A(7)(b)

…I.T.A.Nos. 601,746,548,747,598 & C.O.32-KOL-2011 Assessment years: 2006-2007 & 2007-08 Page 1 of 31 IN THE INCOME TAX APPELLATE TRIBUNAL, KOLKATA ‘A’ BENCH, KOLKATA Before Shri P.M. Jagtap, Accountant Member & Shri S.S. Viswanethra Ravi, Judicial Member I.T.A.No. 601/Kol/2011 : Assessment Year: 2006-2007 DCIT, Central Circle-VII –Vs- M/s. The Hooghly Mills Co.Ltd. Kolkata. [PAN:AAACT 9780F] (APPELLANT) (RESPONDENT) C.O. No.32/Kol/2011 : Assessment Year: 2006-2007 (arising out of ITA No.601/Kol/2011) M/s.The Hooghly Mills Co.Ltd. –vs- DCIT, C.C.-VII, Kolkata (CROSS OBJECTOR) (RESPONDENT) I.T.A. No.7…

M/S Mandya Finance Co. Ltd., Kolkata vs. DCIT, Cir-1, Kolkata

In the result, appeal of the Assessee is partly allowed

ITA 29/KOL/2016[2006-07]Status: DisposedITAT Kolkata06 Apr 2016AY 2006-07

Bench: Hon’Ble Sri N.V.Vasudevan, Jm ] I.T.A No.29/Kol/2016 Assessment Year : 2006-07

For Appellant: Shri S.JhajhariaFor Respondent: Shri Pinaki Mukerjee, JCIT, Sr.DR
Section 14A

…ed DR relied on the order of the CIT(A) and submitted that the disallowance in any case has to be 1% of the exempt income. 6. I have considered the rival submissions. The Hon’ble Bombay High Court in the case of Godrej & Boyce Mfg. Co. Ltd. v. Dy. CIT [2010J 328 ITR 87(Bom) has held that Rule 8D could not be considered as retrospective and the said Rule could be applied only with effect from the Assessment Year 2008-09. Further, the Bombay High Court also observed in the above-referred case that the Assessing Officer would first be required to check the concerned assessee's offer of disallowance and only after r…

Allahabad Bank, Kolkata vs. D.C.I.T Cir - 6, Kolkata

In the result, appeal by the Assessee is allowed

ITA 1460/KOL/2013[2003-04]Status: DisposedITAT Kolkata06 Apr 2016AY 2003-04

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Shri M.Balaganesh, Am]

For Appellant: Shri B.K.Ghosh, FCA & Shri Piyush Dey,FCAFor Respondent: Shri Rajat Subra Biswas, CIT(DR)
Section 10Section 143(3)Section 14A

…ication of Rule 8D of the Rules which came into effect only from 24.3.2008 as having retrospective application was no longer valid as the said decision was reversed by the Hon’ble Bombay High Court in the case of Godrej & Boyce Mfg. Co. Ltd. v. Dy. CIT (2010) 328 ITR 87(Bom) has meanwhile held that Rule 8D could not be considered as retrospective and the said Rule could be applied only with effect from the Assessment Year 2008-09. Further, the Bombay High Court also observed in the above-referred case that the Assessing Officer would first be required to check the concerned assessee's offer of disallowance and on…

Wind World Wind Farms (India) Ltd, Mumbai vs. DCIT RG 8(1), Mumbai

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

ITA 2712/MUM/2014[2010-11]Status: DisposedITAT Mumbai08 Feb 2016AY 2010-11

Bench: Shri Amit Shukla & Shri Ramit Kocharआयकर अपील सं./I.T.A. No. 2712/Mum/2014 ("नधा"रण वष" / Assessment Year : 2010-11) Wind World Wind Farms बनाम/ The Deputy Commissioner (India) Ltd., Of Income Tax- Range 8(1), V. (Formerly Known As Enercon Aayakar Bhavan, Wind Farms (India) Ltd.), Maharshi Karve Road, Wind World Tower, Mumbai- 400 020. Plot No. A-9, Veera Industrial Estate, Veera Desai Road, Andheri (West), Mumbai 400 053. "थायी लेखा सं./Pan : Aaace3530A (अपीलाथ" /Appellant) .. (""यथ" / Respondent)

For Appellant: Shri J.P. BairagraFor Respondent: Shri Abani Kanta Nayak
Section 143(2)Section 143(3)Section 14A

…आयकर अपील"य अ"धकरण “G” "यायपीठ मुंबई म"। BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No. 2712/Mum/2014 ("नधा"रण वष" / Assessment Year : 2010-11) Wind World Wind Farms बनाम/ The Deputy Commissioner (India) Ltd., of Income Tax- Range 8(1), v. (Formerly known as Enercon Aayakar Bhavan, Wind Farms (India) Ltd.), Maharshi Karve Road, Wind World Tower, Mumbai- 400 020. Plot No. A-9, Veera Industrial Estate, Veera Desai Road, Andheri (West), Mumbai 400 053. "थायी लेखा सं./PAN : AAACE3530A (अपीलाथ" /Appellant) .. (""यथ" / Respondent) Assessee by : Shri J.P. Bai…

DCIT, Circle -6 Kolkata, Kolkata vs. M/S National Insurance Co. Ltd., Kolkata

In the result, the appeal being ITA No

ITA 606/KOL/2012[2005-06]Status: DisposedITAT Kolkata03 Feb 2016AY 2005-06

Bench: Hon’Ble Shri N.V.Vasudevan, Jm & Shri M.Balaganesh, Am ]

For Appellant: Shri Niraj Kumar, CIT(DR)For Respondent: Shri Sanjay Bhattacharjee, FCA
Section 44

…said Rule could be applied even for any assessment year prior to the Assessment Year 2008-09. As pointed out by the Authorised Representative as per the subsequent decision of the Bombay High Court in the case of Godrej & Boyce Mfg. Co. Ltd. v. Dy. CIT [2010] 328 ITR 87(Bom), Rule 80 could not be considered as retrospective and the said rule could be applied only with effect from the Assessment Year 2008- 09. He submitted further that it was observed by the Bombay High Court that Assessing Officer would first be required to check the concerned assessee's offer of disallowance and only after recording his dissatis…

Pahilajrai Jaikishan, Mumbai vs. DCIT 19(3), Mumbai

In the result, the appeal is allowed

ITA 994/MUM/2014[2010-11]Status: DisposedITAT Mumbai01 Feb 2016AY 2010-11

Bench: Shri Shailendra Kumar Yadav & Shri Ramit Kocharआयकर अपील सं./I.T.A. No.1562/Mum/2014 ("नधा"रण वष" / Assessment Year: 2010-11)

Section 14Section 143(2)Section 143(3)Section 14ASection 37(1)Section 40

…आयकर अपील"य अ"धकरण “सी” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI SHAILENDRA KUMAR YADAV, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No.1562/Mum/2014 ("नधा"रण वष" / Assessment Year: 2010-11) A.C.I.T. 19(3), Mumbai M/s Pahilajrai Jaikishin Room No – 305, 3rd Floor, Makhija Chambers, 6th Floor, बनाम/ Piramal Chambers, Parel, 196, Turner Road, Mumbai – 400 012. Bandra (West), Mumbai- 400 050. v. आयकर अपील सं./I.T.A. No.994/Mum/2014 ("नधा"रण वष" / Assessment Year: 2010-11) M/s Pahilajrai Jaikishin D.C.I.T. 19(3), Mumbai Makhija Chambers,…

Asst CIT 19(3), Mumbai vs. Pahilajrai Jaikishin, Mumbai

In the result, the appeal is allowed

ITA 1562/MUM/2014[2010-11]Status: DisposedITAT Mumbai01 Feb 2016AY 2010-11

Bench: Shri Shailendra Kumar Yadav & Shri Ramit Kocharआयकर अपील सं./I.T.A. No.1562/Mum/2014 ("नधा"रण वष" / Assessment Year: 2010-11)

Section 14Section 143(2)Section 143(3)Section 14ASection 37(1)Section 40

…आयकर अपील"य अ"धकरण “सी” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI SHAILENDRA KUMAR YADAV, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No.1562/Mum/2014 ("नधा"रण वष" / Assessment Year: 2010-11) A.C.I.T. 19(3), Mumbai M/s Pahilajrai Jaikishin Room No – 305, 3rd Floor, Makhija Chambers, 6th Floor, बनाम/ Piramal Chambers, Parel, 196, Turner Road, Mumbai – 400 012. Bandra (West), Mumbai- 400 050. v. आयकर अपील सं./I.T.A. No.994/Mum/2014 ("नधा"रण वष" / Assessment Year: 2010-11) M/s Pahilajrai Jaikishin D.C.I.T. 19(3), Mumbai Makhija Chambers,…