H T Media Ltd. v. PCIT

399 ITR 576High Court2017#769 most cited

What is H T Media Ltd. v. PCIT authority for?

The Assessing Officer must first record satisfaction that the assessee’s claim regarding expenditure incurred for earning exempt income is incorrect or unreasonable before applying the provisions of Rule 8D to determine such disallowance under Section 14A(2) of the Income Tax Act.

132

judgments rely on this decision, according to BharatTax’s citation analysis of 367,518 Indian tax judgments — from 2018 to 2025.

Also referred to as

H T Media Ltd. v. PCIT · 399 ITR 576 · Section 14A · Section 14A(2) · Rule 8D · AO satisfaction recording · exempt income expenditure disallowance · application of Rule 8D

Sections most often in play

Section 143(3)Section 14ASection 1961Section 153ASection 142(2A)Section 147Section 2(22)(e)Section 40(a)(ia)

Issues it is cited on

recognised provident fundsection 40(3)depreciation on non-compete feesection 24(1)section 50brule 8d disallowancesection 41(2)section 43b(f)approved gratuity fundsection 40a(9)section 211short deduction of tds

Judgments citing H T Media Ltd. v. PCIT

Gyan Enterprises Private Limited, New Delhi vs. National E Assessment Center, New Delhi

In the result, the appeal of the assessee is partly allowed

ITA 2332/DEL/2024[2018-2019]Status: DisposedITAT Delhi18 Mar 2025AY 2018-2019

Bench: Shri Challa Nagendra Prasad & Shribrajesh Kumar Singhआ.अ.सं/.I.T.A No.2332/Del/2024 िनधा"रणवष"/Assessment Year:2018-19 बनाम Gyan Enterprises Private National E-Assessment Vs. Limited, Center, Delhi-110002 Punjabi Bhawan, 10 Rouse Avenue, Delhi-110002 अपीलाथ" Appellant ""यथ"/Respondent Pan:Aaacg0512G

Section 10(34)Section 10(38)Section 143(3)Section 14A

…justified and the same should be quashed. 8.1. In this regard, the ld. AR relied upon the decision of the Hon’ble Supreme Court in the case of Maxopp Investment Ltd. vs CIT 402 ITR 640 and of the Hon’ble Delhi High Court in the case of HT Media Ltd. vs PCIT 399 ITR 576. Further, the assessee relied upon the following decisions of the Tribunal on the proposition of non-recording of satisfaction as required u/s 14A(2) of the Act and consequently the deletion of the disallowance u/s 14A of the Act: i. Milky Investment and Trading Company vs ACIT (ITA No.5972/Del/2019) dated 28.11.2023 7 ii. Sh. Chowdry Associate…

M/S Yum Restaurants (India) Pvt. Ltd., Gurgaon vs. ITO, New Delhi

In the result, appeal of the Revenue is dismissed and CO of the assessee is allowed

ITA 2369/DEL/2016[1999-00]Status: DisposedITAT Delhi11 Feb 2025AY 1999-00

Bench: Shri Vikas Awasthy & Shri S Rifaur Rahmanआअसं.1977/धिल्ली/2013(नि.व. 2009-10) Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare Sarani, Kolkata 700071 ...... अपीलार्थी/Appellant Pan: Aadcs-6118-F बिाम Vs. Deputy Commissioner Of Income Tax, Central Circle-6, R. No. 334, E-2, Ara, ..... प्रनिवादी/Respondent Centre Jhandewalan Extn. New Delhi आअसं.4728, 2795, 4729, 4730 और 4731/धिल्ली/2017(नि.व. 2010-11 से 2014-15)

Section 142

…t of expenditure in relation to exempt income in accordance with Rule 8D. In the present case, the AO has failed to record satisfaction as mandated u/s.14A(2) of the Act. The Hon’ble Jurisdictional High Court in the case of HT Media Ltd. vs. PCIT, reported as 399 ITR 576 (Del.) has held that unless the AO records satisfaction as per section 14A(2) of the Act, the provisions of Rule 8D cannot be applied. Thus, in light of the above facts we find merit in ground no. 1 of assessee’s appeal, hence, the same is allowed. The corresponding ground raised by the Revenue in its appeal i.e. ground no. 16 is consequently dis…

Mehrunnisan Sherwani, Okhla vs. Income Tax Officer W 28(1), Delhi

In the result, appeal of the Revenue is dismissed and CO of the assessee is allowed

ITA 4728/DEL/2024[2012-2013]Status: DisposedITAT Delhi06 Jan 2025AY 2012-2013

Bench: Shri Vikas Awasthy & Shri S Rifaur Rahmanआअसं.1977/धिल्ली/2013(नि.व. 2009-10) Sahara India Commercial Corporation Ltd., Sahara India Sadan, 2A, Shakespeare Sarani, Kolkata 700071 ...... अपीलार्थी/Appellant Pan: Aadcs-6118-F बिाम Vs. Deputy Commissioner Of Income Tax, Central Circle-6, R. No. 334, E-2, Ara, ..... प्रनिवादी/Respondent Centre Jhandewalan Extn. New Delhi आअसं.4728, 2795, 4729, 4730 और 4731/धिल्ली/2017(नि.व. 2010-11 से 2014-15)

Section 142

…t of expenditure in relation to exempt income in accordance with Rule 8D. In the present case, the AO has failed to record satisfaction as mandated u/s.14A(2) of the Act. The Hon’ble Jurisdictional High Court in the case of HT Media Ltd. vs. PCIT, reported as 399 ITR 576 (Del.) has held that unless the AO records satisfaction as per section 14A(2) of the Act, the provisions of Rule 8D cannot be applied. Thus, in light of the above facts we find merit in ground no. 1 of assessee’s appeal, hence, the same is allowed. The corresponding ground raised by the Revenue in its appeal i.e. ground no. 16 is consequently dis…

Metro Tyres Ltd, New Delhi vs. DCIT, Central Circle-5, New Delhi

ITA 4734/DEL/2017[2014-15]Status: DisposedITAT Delhi20 Dec 2024AY 2014-15

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 1031/Del/2013 : Asstt. Year : 2007-08 Metro Tyres Ltd., Vs Addl. Cit, 101, Jyoti Bhawan, Dr. Mukherjee Range-6, Nagar, Commercial Complex, New Delhi New Delhi-110009 (Appellant) (Respondent) Pan No. Aaacm3394A

For Appellant: Sh. Salil Kapoor, AdvFor Respondent: Ms. Jaya Chaudhary, CIT-DR
Section 1Section 14ASection 24Section 32(1)(ii)

…’s cases wherein learned counsel argues that both the lower authorities had nowhere accorded any satisfaction qua the assessee’s books of account as stipulated u/s 14A(ii) of the Act. Faced with this situation, learned counsel placed strong reliance on (2017) 399 ITR 576 (Del) HT Media Ltd. Vs. PCIT. 14. Learned CIT-DR draws strong support from both lower authorities respective findings making section 14A r.w. Rule 8D disallowance in assessee’s hands. The fact however remains the foregoing statutory satisfaction u/s 14A(2) of the Act is nowhere emanating from the instant case file. That being the case, we place…

M/S. Metro Tyres Ltd., New Delhi vs. DCIT, New Delhi

ITA 5966/DEL/2016[2013-14]Status: DisposedITAT Delhi20 Dec 2024AY 2013-14

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 1031/Del/2013 : Asstt. Year : 2007-08 Metro Tyres Ltd., Vs Addl. Cit, 101, Jyoti Bhawan, Dr. Mukherjee Range-6, Nagar, Commercial Complex, New Delhi New Delhi-110009 (Appellant) (Respondent) Pan No. Aaacm3394A

For Appellant: Sh. Salil Kapoor, AdvFor Respondent: Ms. Jaya Chaudhary, CIT-DR
Section 1Section 14ASection 24Section 32(1)(ii)

…’s cases wherein learned counsel argues that both the lower authorities had nowhere accorded any satisfaction qua the assessee’s books of account as stipulated u/s 14A(ii) of the Act. Faced with this situation, learned counsel placed strong reliance on (2017) 399 ITR 576 (Del) HT Media Ltd. Vs. PCIT. 14. Learned CIT-DR draws strong support from both lower authorities respective findings making section 14A r.w. Rule 8D disallowance in assessee’s hands. The fact however remains the foregoing statutory satisfaction u/s 14A(2) of the Act is nowhere emanating from the instant case file. That being the case, we place…

DCIT, New Delhi vs. M/S. Metro Tyres Ltd., New Delhi

ITA 418/DEL/2016[2011-12]Status: DisposedITAT Delhi20 Dec 2024AY 2011-12

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 1031/Del/2013 : Asstt. Year : 2007-08 Metro Tyres Ltd., Vs Addl. Cit, 101, Jyoti Bhawan, Dr. Mukherjee Range-6, Nagar, Commercial Complex, New Delhi New Delhi-110009 (Appellant) (Respondent) Pan No. Aaacm3394A

For Appellant: Sh. Salil Kapoor, AdvFor Respondent: Ms. Jaya Chaudhary, CIT-DR
Section 1Section 14ASection 24Section 32(1)(ii)

…’s cases wherein learned counsel argues that both the lower authorities had nowhere accorded any satisfaction qua the assessee’s books of account as stipulated u/s 14A(ii) of the Act. Faced with this situation, learned counsel placed strong reliance on (2017) 399 ITR 576 (Del) HT Media Ltd. Vs. PCIT. 14. Learned CIT-DR draws strong support from both lower authorities respective findings making section 14A r.w. Rule 8D disallowance in assessee’s hands. The fact however remains the foregoing statutory satisfaction u/s 14A(2) of the Act is nowhere emanating from the instant case file. That being the case, we place…

M/S Metro Tyres Ltd, New Delhi vs. DCIT, New Delhi

ITA 379/DEL/2016[2012-13]Status: DisposedITAT Delhi20 Dec 2024AY 2012-13

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 1031/Del/2013 : Asstt. Year : 2007-08 Metro Tyres Ltd., Vs Addl. Cit, 101, Jyoti Bhawan, Dr. Mukherjee Range-6, Nagar, Commercial Complex, New Delhi New Delhi-110009 (Appellant) (Respondent) Pan No. Aaacm3394A

For Appellant: Sh. Salil Kapoor, AdvFor Respondent: Ms. Jaya Chaudhary, CIT-DR
Section 1Section 14ASection 24Section 32(1)(ii)

…’s cases wherein learned counsel argues that both the lower authorities had nowhere accorded any satisfaction qua the assessee’s books of account as stipulated u/s 14A(ii) of the Act. Faced with this situation, learned counsel placed strong reliance on (2017) 399 ITR 576 (Del) HT Media Ltd. Vs. PCIT. 14. Learned CIT-DR draws strong support from both lower authorities respective findings making section 14A r.w. Rule 8D disallowance in assessee’s hands. The fact however remains the foregoing statutory satisfaction u/s 14A(2) of the Act is nowhere emanating from the instant case file. That being the case, we place…

M/S Metro Tyres Ltd, New Delhi vs. DCIT, New Delhi

ITA 378/DEL/2016[2011-12]Status: DisposedITAT Delhi20 Dec 2024AY 2011-12

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 1031/Del/2013 : Asstt. Year : 2007-08 Metro Tyres Ltd., Vs Addl. Cit, 101, Jyoti Bhawan, Dr. Mukherjee Range-6, Nagar, Commercial Complex, New Delhi New Delhi-110009 (Appellant) (Respondent) Pan No. Aaacm3394A

For Appellant: Sh. Salil Kapoor, AdvFor Respondent: Ms. Jaya Chaudhary, CIT-DR
Section 1Section 14ASection 24Section 32(1)(ii)

…’s cases wherein learned counsel argues that both the lower authorities had nowhere accorded any satisfaction qua the assessee’s books of account as stipulated u/s 14A(ii) of the Act. Faced with this situation, learned counsel placed strong reliance on (2017) 399 ITR 576 (Del) HT Media Ltd. Vs. PCIT. 14. Learned CIT-DR draws strong support from both lower authorities respective findings making section 14A r.w. Rule 8D disallowance in assessee’s hands. The fact however remains the foregoing statutory satisfaction u/s 14A(2) of the Act is nowhere emanating from the instant case file. That being the case, we place…

DCIT, New Delhi vs. M/S. Metro Tyres Ltd., New Delhi

ITA 5354/DEL/2015[2010-11]Status: DisposedITAT Delhi20 Dec 2024AY 2010-11

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 1031/Del/2013 : Asstt. Year : 2007-08 Metro Tyres Ltd., Vs Addl. Cit, 101, Jyoti Bhawan, Dr. Mukherjee Range-6, Nagar, Commercial Complex, New Delhi New Delhi-110009 (Appellant) (Respondent) Pan No. Aaacm3394A

For Appellant: Sh. Salil Kapoor, AdvFor Respondent: Ms. Jaya Chaudhary, CIT-DR
Section 1Section 14ASection 24Section 32(1)(ii)

…’s cases wherein learned counsel argues that both the lower authorities had nowhere accorded any satisfaction qua the assessee’s books of account as stipulated u/s 14A(ii) of the Act. Faced with this situation, learned counsel placed strong reliance on (2017) 399 ITR 576 (Del) HT Media Ltd. Vs. PCIT. 14. Learned CIT-DR draws strong support from both lower authorities respective findings making section 14A r.w. Rule 8D disallowance in assessee’s hands. The fact however remains the foregoing statutory satisfaction u/s 14A(2) of the Act is nowhere emanating from the instant case file. That being the case, we place…

M/S. Metro Tyres Ltd., Delhi vs. DCIT, New Delhi

ITA 5041/DEL/2015[2010-11]Status: DisposedITAT Delhi20 Dec 2024AY 2010-11

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 1031/Del/2013 : Asstt. Year : 2007-08 Metro Tyres Ltd., Vs Addl. Cit, 101, Jyoti Bhawan, Dr. Mukherjee Range-6, Nagar, Commercial Complex, New Delhi New Delhi-110009 (Appellant) (Respondent) Pan No. Aaacm3394A

For Appellant: Sh. Salil Kapoor, AdvFor Respondent: Ms. Jaya Chaudhary, CIT-DR
Section 1Section 14ASection 24Section 32(1)(ii)

…’s cases wherein learned counsel argues that both the lower authorities had nowhere accorded any satisfaction qua the assessee’s books of account as stipulated u/s 14A(ii) of the Act. Faced with this situation, learned counsel placed strong reliance on (2017) 399 ITR 576 (Del) HT Media Ltd. Vs. PCIT. 14. Learned CIT-DR draws strong support from both lower authorities respective findings making section 14A r.w. Rule 8D disallowance in assessee’s hands. The fact however remains the foregoing statutory satisfaction u/s 14A(2) of the Act is nowhere emanating from the instant case file. That being the case, we place…

M/S. Metro Tyres Ltd., Delhi vs. DCIT, New Delhi

ITA 5039/DEL/2015[2009-10]Status: DisposedITAT Delhi20 Dec 2024AY 2009-10

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 1031/Del/2013 : Asstt. Year : 2007-08 Metro Tyres Ltd., Vs Addl. Cit, 101, Jyoti Bhawan, Dr. Mukherjee Range-6, Nagar, Commercial Complex, New Delhi New Delhi-110009 (Appellant) (Respondent) Pan No. Aaacm3394A

For Appellant: Sh. Salil Kapoor, AdvFor Respondent: Ms. Jaya Chaudhary, CIT-DR
Section 1Section 14ASection 24Section 32(1)(ii)

…’s cases wherein learned counsel argues that both the lower authorities had nowhere accorded any satisfaction qua the assessee’s books of account as stipulated u/s 14A(ii) of the Act. Faced with this situation, learned counsel placed strong reliance on (2017) 399 ITR 576 (Del) HT Media Ltd. Vs. PCIT. 14. Learned CIT-DR draws strong support from both lower authorities respective findings making section 14A r.w. Rule 8D disallowance in assessee’s hands. The fact however remains the foregoing statutory satisfaction u/s 14A(2) of the Act is nowhere emanating from the instant case file. That being the case, we place…

M/S Metro Tyres Ltd., New Delhi vs. DCIT, New Delhi

ITA 5767/DEL/2013[2009-10]Status: DisposedITAT Delhi20 Dec 2024AY 2009-10

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 1031/Del/2013 : Asstt. Year : 2007-08 Metro Tyres Ltd., Vs Addl. Cit, 101, Jyoti Bhawan, Dr. Mukherjee Range-6, Nagar, Commercial Complex, New Delhi New Delhi-110009 (Appellant) (Respondent) Pan No. Aaacm3394A

For Appellant: Sh. Salil Kapoor, AdvFor Respondent: Ms. Jaya Chaudhary, CIT-DR
Section 1Section 14ASection 24Section 32(1)(ii)

…’s cases wherein learned counsel argues that both the lower authorities had nowhere accorded any satisfaction qua the assessee’s books of account as stipulated u/s 14A(ii) of the Act. Faced with this situation, learned counsel placed strong reliance on (2017) 399 ITR 576 (Del) HT Media Ltd. Vs. PCIT. 14. Learned CIT-DR draws strong support from both lower authorities respective findings making section 14A r.w. Rule 8D disallowance in assessee’s hands. The fact however remains the foregoing statutory satisfaction u/s 14A(2) of the Act is nowhere emanating from the instant case file. That being the case, we place…

M/S. Metro Tyres Ltd., New Delhi vs. DCIT, New Delhi

ITA 2266/DEL/2013[2008-09]Status: DisposedITAT Delhi20 Dec 2024AY 2008-09

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 1031/Del/2013 : Asstt. Year : 2007-08 Metro Tyres Ltd., Vs Addl. Cit, 101, Jyoti Bhawan, Dr. Mukherjee Range-6, Nagar, Commercial Complex, New Delhi New Delhi-110009 (Appellant) (Respondent) Pan No. Aaacm3394A

For Appellant: Sh. Salil Kapoor, AdvFor Respondent: Ms. Jaya Chaudhary, CIT-DR
Section 1Section 14ASection 24Section 32(1)(ii)

…’s cases wherein learned counsel argues that both the lower authorities had nowhere accorded any satisfaction qua the assessee’s books of account as stipulated u/s 14A(ii) of the Act. Faced with this situation, learned counsel placed strong reliance on (2017) 399 ITR 576 (Del) HT Media Ltd. Vs. PCIT. 14. Learned CIT-DR draws strong support from both lower authorities respective findings making section 14A r.w. Rule 8D disallowance in assessee’s hands. The fact however remains the foregoing statutory satisfaction u/s 14A(2) of the Act is nowhere emanating from the instant case file. That being the case, we place…

M/S. Metro Tyres Ltd., New Delhi vs. Addl. CIT, New Delhi

ITA 1031/DEL/2013[2007-08]Status: DisposedITAT Delhi20 Dec 2024AY 2007-08

Bench: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahmanita No. 1031/Del/2013 : Asstt. Year : 2007-08 Metro Tyres Ltd., Vs Addl. Cit, 101, Jyoti Bhawan, Dr. Mukherjee Range-6, Nagar, Commercial Complex, New Delhi New Delhi-110009 (Appellant) (Respondent) Pan No. Aaacm3394A

For Appellant: Sh. Salil Kapoor, AdvFor Respondent: Ms. Jaya Chaudhary, CIT-DR
Section 1Section 14ASection 24Section 32(1)(ii)

…’s cases wherein learned counsel argues that both the lower authorities had nowhere accorded any satisfaction qua the assessee’s books of account as stipulated u/s 14A(ii) of the Act. Faced with this situation, learned counsel placed strong reliance on (2017) 399 ITR 576 (Del) HT Media Ltd. Vs. PCIT. 14. Learned CIT-DR draws strong support from both lower authorities respective findings making section 14A r.w. Rule 8D disallowance in assessee’s hands. The fact however remains the foregoing statutory satisfaction u/s 14A(2) of the Act is nowhere emanating from the instant case file. That being the case, we place…

ITO, New Delhi vs. M/S Ansal Housing & Construction Ltd., New Delhi

In the result, the cross-objection filed by the assessee is dismissed

ITA 2731/DEL/2010[2007-08]Status: DisposedITAT Delhi26 Jul 2024AY 2007-08

Bench: Shri G.S.Pannu & Shri Kul Bharat[Assessment Year : 2007-08] Dcit, Vs Ansal Housing & Construction Ltd., Central Circle-20, Ugf-15, Indraprastha Building, 21, New Delhi. Barakhamba Road, New Delhi. Pan-Aaaca0377R Appellant Respondent

Section 143(3)Section 14ASection 80Section 80I

…llowing decisions, deleted disallowance made under section 14A of the Act: - CIT v. UTI Bank Ltd: 215 Taxman 8 (Guj.)[SLP dismissed vide order dated 07.02.2014 in Civil Appeal No. 468/2014 - CIT v. Max India Ltd: 388 ITR 81 (P&H) - H.T. Media Limited v. PCIT: 399 ITR 576 (Delhi) - HDFC Bank Ltd v. DCIT: 366 ITR 505 (Bom) - HDFC Bank Ltd v. DCIT: 383 ITR 529 (Bom) - CIT v. Abhishek Industries Ltd : 380 ITR 652 (P&H) - Lubi Submersibles Ltd.: ITA No.868 of 2010 (Guj.) - CIT Y. Gujarat Power Corporation Ltd. : 352 ITR 583 (Guj) - CIT v. Torrent Power Ltd.: 363 ITR 474 (Guj) In view of above, it is respectfully submi…

ACIT, Central Circle- 27, New Delhi vs. Montage Enterprises Pvt. Ltd., New Delhi

In the result, the appeal of the assessee is allowed for statical purpose and appeal of the revenue is dismissed

ITA 7881/DEL/2017[2014-15]Status: DisposedITAT Delhi20 Jun 2024AY 2014-15

Bench: Dr. B.R.R. Kumar & Sh. Sudhir Kumarassessment Year: 2014-15 Montage Enterprises Pvt. Acit Ltd., C-53, Shashi Garden, Central Circle- 27 Near Pocket-5, Gurudwara New Delhi Mayur Vihar, Phase-I, New Delhi Pan No.Aaccm8173H (Appellant) (Respondent) Assessment Year: 2014-15 Acit Montage Enterprises Pvt. Central Circle- 27 Ltd., C-53, Shashi Garden, New Delhi Near Pocket-5, Gurudwara Mayur Vihar, Phase-I, New Delhi Pan No.Aaccm8173H (Appellant) (Respondent)

Section 115JSection 143(2)Section 143(3)Section 14ASection 80I

…the mandatory requirement given in Section 14A(2) and (3) r.w.s. Rule 8D(1), then only he can proceed to make disallowance under Rule 8D, This has been clearly stated by the Hon'ble Delhi High Court in the case of HT Media Ltd. Vs. Pr. CIT, reported in (2017) 399 ITR 576 (Del.) and Hon’ble Apex Court in the case of Godrej & Boyce Manufacturing Co. Ltd. Vs. Dy. CIT & Anr. Reported in (2017) 394 ITR 449 (SC). Thus, in the absence of any recording of mandatory satisfaction as per Section 14A (2) r.w.s. Rule 8D (1) Assessing Officer cannot mechanically apply Rule 8D for the purpose of disallowance. Accordingly disall…

Montage Enterprises Pvt. Ltd., New Delhi vs. ACIT, Central Circle- 27, New Delhi

In the result, the appeal of the assessee is allowed for statical purpose and appeal of the revenue is dismissed

ITA 7443/DEL/2017[2014-15]Status: DisposedITAT Delhi20 Jun 2024AY 2014-15

Bench: Dr. B.R.R. Kumar & Sh. Sudhir Kumarassessment Year: 2014-15 Montage Enterprises Pvt. Acit Ltd., C-53, Shashi Garden, Central Circle- 27 Near Pocket-5, Gurudwara New Delhi Mayur Vihar, Phase-I, New Delhi Pan No.Aaccm8173H (Appellant) (Respondent) Assessment Year: 2014-15 Acit Montage Enterprises Pvt. Central Circle- 27 Ltd., C-53, Shashi Garden, New Delhi Near Pocket-5, Gurudwara Mayur Vihar, Phase-I, New Delhi Pan No.Aaccm8173H (Appellant) (Respondent)

Section 115JSection 143(2)Section 143(3)Section 14ASection 80I

…the mandatory requirement given in Section 14A(2) and (3) r.w.s. Rule 8D(1), then only he can proceed to make disallowance under Rule 8D, This has been clearly stated by the Hon'ble Delhi High Court in the case of HT Media Ltd. Vs. Pr. CIT, reported in (2017) 399 ITR 576 (Del.) and Hon’ble Apex Court in the case of Godrej & Boyce Manufacturing Co. Ltd. Vs. Dy. CIT & Anr. Reported in (2017) 394 ITR 449 (SC). Thus, in the absence of any recording of mandatory satisfaction as per Section 14A (2) r.w.s. Rule 8D (1) Assessing Officer cannot mechanically apply Rule 8D for the purpose of disallowance. Accordingly disall…

The Hindustan Times Ltd., New Delhi vs. ACIT, New Delhi

In the result, both the appeals of the assessee for the Asst Year 2010-11

ITA 1227/DEL/2015[2010-11]Status: DisposedITAT Delhi31 Jan 2024AY 2010-11

Bench: Shri Saktijit Dey & Shri M. Balaganeshm/S. The Hindustan Times Ltd, Vs. Dcit, 18-20, Kg Marg, New Delhi Circle-16(1), New Delhi (Appellant) (Respondent) Pan:Aaact4962F M/S. The Hindustan Times Ltd, Vs. Dcit, 18-20, Kg Marg, New Delhi Circle-16(1), New Delhi (Appellant) (Respondent) Pan:Aaact4962F

For Appellant: Shri Rohit Jain, AdvFor Respondent: Shri Anuj Garg, Sr. DR
Section 115JSection 143(3)Section 14A

…s 14A of the Act is incorrect, before resorting to computation mechanism provided in Rule 8D(2) of the Rules. Reliance in this regard has been rightly placed on the decision of Hon‟ble Jurisdictional High Court in the case of H T Media Ltd vs PCIT reported in 399 ITR 576 (Del) wherein it was held as under:- 30. Rule 8D(1) states more or less what Section 14 A (2) of the Act states. It requires the AO to first examine the accounts of the Assessee and then record that he is not satisfied with (a) the correctness of the Assessee's claim of expenditure or (b) the claim made by the assessee that no expenditure has bee…

The Hindustan Times Ltd., New Delhi vs. ACIT, New Delhi

In the result, both the appeals of the assessee for the Asst Year 2010-11

ITA 1226/DEL/2015[2010-11]Status: DisposedITAT Delhi31 Jan 2024AY 2010-11

Bench: Shri Saktijit Dey & Shri M. Balaganeshm/S. The Hindustan Times Ltd, Vs. Dcit, 18-20, Kg Marg, New Delhi Circle-16(1), New Delhi (Appellant) (Respondent) Pan:Aaact4962F M/S. The Hindustan Times Ltd, Vs. Dcit, 18-20, Kg Marg, New Delhi Circle-16(1), New Delhi (Appellant) (Respondent) Pan:Aaact4962F

For Appellant: Shri Rohit Jain, AdvFor Respondent: Shri Anuj Garg, Sr. DR
Section 115JSection 143(3)Section 14A

…s 14A of the Act is incorrect, before resorting to computation mechanism provided in Rule 8D(2) of the Rules. Reliance in this regard has been rightly placed on the decision of Hon‟ble Jurisdictional High Court in the case of H T Media Ltd vs PCIT reported in 399 ITR 576 (Del) wherein it was held as under:- 30. Rule 8D(1) states more or less what Section 14 A (2) of the Act states. It requires the AO to first examine the accounts of the Assessee and then record that he is not satisfied with (a) the correctness of the Assessee's claim of expenditure or (b) the claim made by the assessee that no expenditure has bee…

The Hindustan Times Ltd., New Delhi vs. ACIT, New Delhi

In the result, both the appeals of the assessee for the Asst Year 2010-11

ITA 6512/DEL/2013[2009-10]Status: DisposedITAT Delhi31 Jan 2024AY 2009-10

Bench: Shri Saktijit Dey & Shri M. Balaganeshm/S. The Hindustan Times Ltd, Vs. Dcit, 18-20, Kg Marg, New Delhi Circle-16(1), New Delhi (Appellant) (Respondent) Pan:Aaact4962F M/S. The Hindustan Times Ltd, Vs. Dcit, 18-20, Kg Marg, New Delhi Circle-16(1), New Delhi (Appellant) (Respondent) Pan:Aaact4962F

For Appellant: Shri Rohit Jain, AdvFor Respondent: Shri Anuj Garg, Sr. DR
Section 115JSection 143(3)Section 14A

…s 14A of the Act is incorrect, before resorting to computation mechanism provided in Rule 8D(2) of the Rules. Reliance in this regard has been rightly placed on the decision of Hon‟ble Jurisdictional High Court in the case of H T Media Ltd vs PCIT reported in 399 ITR 576 (Del) wherein it was held as under:- 30. Rule 8D(1) states more or less what Section 14 A (2) of the Act states. It requires the AO to first examine the accounts of the Assessee and then record that he is not satisfied with (a) the correctness of the Assessee's claim of expenditure or (b) the claim made by the assessee that no expenditure has bee…