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

The South Eastern Coal Fields Ltd., Bilaspur, Bilaspur(Cg) vs. The Dy. Commissioner of Income Tax, Circle, 1(1)Bilaspur, Bilaspur(Cg)

In the result, all the captioned appeals of the assessee as well as revenue are either allowed, partly allowed for statistical purposes or dismissed, in accordance with our observations herein above

ITA 102/BIL/2017[2012-13]Status: DisposedITAT Raipur30 Oct 2023AY 2012-13

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अपील सं./Ita No.201/Bil/2012 (Ay : 2009-2010) आयकर अपील सं./Ita No.401/Bil/2014 (Ay : 2010-2011) आयकर अपील सं./Ita No.162/Bil/2017 (Ay : 2010-2011) आयकर अपील सं./Ita No.115/Bil/2015 (Ay : 2011-2012) आयकर अपील सं./Ita No.102/Bil/2017 (Ay : 2012-2013) आयकर अपील सं./Ita No.103/Bil/2017 (Ay : 2013-2014) आयकर अपील सं./Ita No.204/Rpr/2017 (Ay : 2014-2015) आयकर अपील सं./Ita No.169/Rpr/2018 (Ay : 2015-2016) आयकर अपील सं./Ita No.33/Rpr/2019 (Ay : 2016-2017) South Eastern Coal Fields Ltd., Vs Jcit, Range-1, Bilaspur Seepat Road, Bilaspur Pan No. :Aadcs 2066 E (अपीलाथ" /Appellant) .. (""यथ" / Respondent) & आयकर अपील सं./Ita No.204/Bil/2012 (Ay : 2009-2010) आयकर अपील सं./Ita No.382/Bil/2014 (Ay : 2010-2011) आयकर अपील सं./Ita No.103/Bil/2015 (Ay : 2011-2012) आयकर अपील सं./Ita No.98/Bil/2017 (Ay : 2012-2013) आयकर अपील सं./Ita No.99/Bil/2017 (Ay : 2013-2014) आयकर अपील सं./Ita No.188/Rpr/2017 (Ay : 2014-2015) आयकर अपील सं./Ita No.171/Rpr/2018 (Ay : 2015-2016) आयकर अपील सं./Ita No.54/Rpr/2019 (Ay : 2016-2017) Dcit, Circle-1(1), Bilaspur Vs South Eastern Coal Fields Ltd., Seepat Road, Bilaspur Pan No. :Aadcs 2066 E (अपीलाथ" /Appellant) (""यथ" / Respondent) .. िनधा"रती क" ओर से /Assessee By : Shri Ajit Korde, Advocate, Shri Ankur Goel & Shri Ankit Agrawal, Cas राज"व क" ओर से /Revenue By : Shri Debashish Lahiri, Cit-Dr सुनवाई क" तार"ख / Date Of Hearing : 26/09/2023 घोषणा क" तार"ख/Date Of Pronouncement : 30/10/2023

For Appellant: Shri Ajit Korde, AdvocateFor Respondent: Shri Debashish Lahiri, CIT-DR

…done by the learned AO is illegal. Hence, the addition is liable to be deleted. Relance is placed on following decisions: • CIT v Sociedade De Fomento Industrial (P) Ltd (2020) 429 ITR 358 (Bombay), - copy placed as Attachment S5 • H T Media Ltd v PCIT (2017) 399 ITR 576 (Delhi), - copy placed as Attachment S6 • CIT v Gujarat Apollo Industries Ltd (2015) 55 taxmann.com 158 (Gujarat), - copy placed as Attachment S7 The AO has sufficient interest-free funds for investing in investments having tax-free income. Hence, disallowance under 14A is not justified Relance is placed on following decisions: • Maxopp Investmen…

South Eastern Coalfields Ltd, Bilaspur(Cg) vs. JCIT, Range 1, Bilaspur(Cg)

In the result, all the captioned appeals of the assessee as well as revenue are either allowed, partly allowed for statistical purposes or dismissed, in accordance with our observations herein above

ITA 115/BIL/2015[2011-12]Status: DisposedITAT Raipur30 Oct 2023AY 2011-12

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अपील सं./Ita No.201/Bil/2012 (Ay : 2009-2010) आयकर अपील सं./Ita No.401/Bil/2014 (Ay : 2010-2011) आयकर अपील सं./Ita No.162/Bil/2017 (Ay : 2010-2011) आयकर अपील सं./Ita No.115/Bil/2015 (Ay : 2011-2012) आयकर अपील सं./Ita No.102/Bil/2017 (Ay : 2012-2013) आयकर अपील सं./Ita No.103/Bil/2017 (Ay : 2013-2014) आयकर अपील सं./Ita No.204/Rpr/2017 (Ay : 2014-2015) आयकर अपील सं./Ita No.169/Rpr/2018 (Ay : 2015-2016) आयकर अपील सं./Ita No.33/Rpr/2019 (Ay : 2016-2017) South Eastern Coal Fields Ltd., Vs Jcit, Range-1, Bilaspur Seepat Road, Bilaspur Pan No. :Aadcs 2066 E (अपीलाथ" /Appellant) .. (""यथ" / Respondent) & आयकर अपील सं./Ita No.204/Bil/2012 (Ay : 2009-2010) आयकर अपील सं./Ita No.382/Bil/2014 (Ay : 2010-2011) आयकर अपील सं./Ita No.103/Bil/2015 (Ay : 2011-2012) आयकर अपील सं./Ita No.98/Bil/2017 (Ay : 2012-2013) आयकर अपील सं./Ita No.99/Bil/2017 (Ay : 2013-2014) आयकर अपील सं./Ita No.188/Rpr/2017 (Ay : 2014-2015) आयकर अपील सं./Ita No.171/Rpr/2018 (Ay : 2015-2016) आयकर अपील सं./Ita No.54/Rpr/2019 (Ay : 2016-2017) Dcit, Circle-1(1), Bilaspur Vs South Eastern Coal Fields Ltd., Seepat Road, Bilaspur Pan No. :Aadcs 2066 E (अपीलाथ" /Appellant) (""यथ" / Respondent) .. िनधा"रती क" ओर से /Assessee By : Shri Ajit Korde, Advocate, Shri Ankur Goel & Shri Ankit Agrawal, Cas राज"व क" ओर से /Revenue By : Shri Debashish Lahiri, Cit-Dr सुनवाई क" तार"ख / Date Of Hearing : 26/09/2023 घोषणा क" तार"ख/Date Of Pronouncement : 30/10/2023

For Appellant: Shri Ajit Korde, AdvocateFor Respondent: Shri Debashish Lahiri, CIT-DR

…done by the learned AO is illegal. Hence, the addition is liable to be deleted. Relance is placed on following decisions: • CIT v Sociedade De Fomento Industrial (P) Ltd (2020) 429 ITR 358 (Bombay), - copy placed as Attachment S5 • H T Media Ltd v PCIT (2017) 399 ITR 576 (Delhi), - copy placed as Attachment S6 • CIT v Gujarat Apollo Industries Ltd (2015) 55 taxmann.com 158 (Gujarat), - copy placed as Attachment S7 The AO has sufficient interest-free funds for investing in investments having tax-free income. Hence, disallowance under 14A is not justified Relance is placed on following decisions: • Maxopp Investmen…

Dy.C.I.T. Cir 1(1), Bilaspur(Cg) vs. M/S Secl, Bilaspur(Cg)

In the result, all the captioned appeals of the assessee as well as revenue are either allowed, partly allowed for statistical purposes or dismissed, in accordance with our observations herein above

ITA 103/BIL/2015[2011-12]Status: DisposedITAT Raipur30 Oct 2023AY 2011-12

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अपील सं./Ita No.201/Bil/2012 (Ay : 2009-2010) आयकर अपील सं./Ita No.401/Bil/2014 (Ay : 2010-2011) आयकर अपील सं./Ita No.162/Bil/2017 (Ay : 2010-2011) आयकर अपील सं./Ita No.115/Bil/2015 (Ay : 2011-2012) आयकर अपील सं./Ita No.102/Bil/2017 (Ay : 2012-2013) आयकर अपील सं./Ita No.103/Bil/2017 (Ay : 2013-2014) आयकर अपील सं./Ita No.204/Rpr/2017 (Ay : 2014-2015) आयकर अपील सं./Ita No.169/Rpr/2018 (Ay : 2015-2016) आयकर अपील सं./Ita No.33/Rpr/2019 (Ay : 2016-2017) South Eastern Coal Fields Ltd., Vs Jcit, Range-1, Bilaspur Seepat Road, Bilaspur Pan No. :Aadcs 2066 E (अपीलाथ" /Appellant) .. (""यथ" / Respondent) & आयकर अपील सं./Ita No.204/Bil/2012 (Ay : 2009-2010) आयकर अपील सं./Ita No.382/Bil/2014 (Ay : 2010-2011) आयकर अपील सं./Ita No.103/Bil/2015 (Ay : 2011-2012) आयकर अपील सं./Ita No.98/Bil/2017 (Ay : 2012-2013) आयकर अपील सं./Ita No.99/Bil/2017 (Ay : 2013-2014) आयकर अपील सं./Ita No.188/Rpr/2017 (Ay : 2014-2015) आयकर अपील सं./Ita No.171/Rpr/2018 (Ay : 2015-2016) आयकर अपील सं./Ita No.54/Rpr/2019 (Ay : 2016-2017) Dcit, Circle-1(1), Bilaspur Vs South Eastern Coal Fields Ltd., Seepat Road, Bilaspur Pan No. :Aadcs 2066 E (अपीलाथ" /Appellant) (""यथ" / Respondent) .. िनधा"रती क" ओर से /Assessee By : Shri Ajit Korde, Advocate, Shri Ankur Goel & Shri Ankit Agrawal, Cas राज"व क" ओर से /Revenue By : Shri Debashish Lahiri, Cit-Dr सुनवाई क" तार"ख / Date Of Hearing : 26/09/2023 घोषणा क" तार"ख/Date Of Pronouncement : 30/10/2023

For Appellant: Shri Ajit Korde, AdvocateFor Respondent: Shri Debashish Lahiri, CIT-DR

…done by the learned AO is illegal. Hence, the addition is liable to be deleted. Relance is placed on following decisions: • CIT v Sociedade De Fomento Industrial (P) Ltd (2020) 429 ITR 358 (Bombay), - copy placed as Attachment S5 • H T Media Ltd v PCIT (2017) 399 ITR 576 (Delhi), - copy placed as Attachment S6 • CIT v Gujarat Apollo Industries Ltd (2015) 55 taxmann.com 158 (Gujarat), - copy placed as Attachment S7 The AO has sufficient interest-free funds for investing in investments having tax-free income. Hence, disallowance under 14A is not justified Relance is placed on following decisions: • Maxopp Investmen…

South Eastern Coalfields Ltd, Bilaspur(Cg) vs. Dy.. C.I.T.-1(1), Bilaspur(Cg)

In the result, all the captioned appeals of the assessee as well as revenue are either allowed, partly allowed for statistical purposes or dismissed, in accordance with our observations herein above

ITA 401/BIL/2014[2010-11]Status: DisposedITAT Raipur30 Oct 2023AY 2010-11

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अपील सं./Ita No.201/Bil/2012 (Ay : 2009-2010) आयकर अपील सं./Ita No.401/Bil/2014 (Ay : 2010-2011) आयकर अपील सं./Ita No.162/Bil/2017 (Ay : 2010-2011) आयकर अपील सं./Ita No.115/Bil/2015 (Ay : 2011-2012) आयकर अपील सं./Ita No.102/Bil/2017 (Ay : 2012-2013) आयकर अपील सं./Ita No.103/Bil/2017 (Ay : 2013-2014) आयकर अपील सं./Ita No.204/Rpr/2017 (Ay : 2014-2015) आयकर अपील सं./Ita No.169/Rpr/2018 (Ay : 2015-2016) आयकर अपील सं./Ita No.33/Rpr/2019 (Ay : 2016-2017) South Eastern Coal Fields Ltd., Vs Jcit, Range-1, Bilaspur Seepat Road, Bilaspur Pan No. :Aadcs 2066 E (अपीलाथ" /Appellant) .. (""यथ" / Respondent) & आयकर अपील सं./Ita No.204/Bil/2012 (Ay : 2009-2010) आयकर अपील सं./Ita No.382/Bil/2014 (Ay : 2010-2011) आयकर अपील सं./Ita No.103/Bil/2015 (Ay : 2011-2012) आयकर अपील सं./Ita No.98/Bil/2017 (Ay : 2012-2013) आयकर अपील सं./Ita No.99/Bil/2017 (Ay : 2013-2014) आयकर अपील सं./Ita No.188/Rpr/2017 (Ay : 2014-2015) आयकर अपील सं./Ita No.171/Rpr/2018 (Ay : 2015-2016) आयकर अपील सं./Ita No.54/Rpr/2019 (Ay : 2016-2017) Dcit, Circle-1(1), Bilaspur Vs South Eastern Coal Fields Ltd., Seepat Road, Bilaspur Pan No. :Aadcs 2066 E (अपीलाथ" /Appellant) (""यथ" / Respondent) .. िनधा"रती क" ओर से /Assessee By : Shri Ajit Korde, Advocate, Shri Ankur Goel & Shri Ankit Agrawal, Cas राज"व क" ओर से /Revenue By : Shri Debashish Lahiri, Cit-Dr सुनवाई क" तार"ख / Date Of Hearing : 26/09/2023 घोषणा क" तार"ख/Date Of Pronouncement : 30/10/2023

For Appellant: Shri Ajit Korde, AdvocateFor Respondent: Shri Debashish Lahiri, CIT-DR

…done by the learned AO is illegal. Hence, the addition is liable to be deleted. Relance is placed on following decisions: • CIT v Sociedade De Fomento Industrial (P) Ltd (2020) 429 ITR 358 (Bombay), - copy placed as Attachment S5 • H T Media Ltd v PCIT (2017) 399 ITR 576 (Delhi), - copy placed as Attachment S6 • CIT v Gujarat Apollo Industries Ltd (2015) 55 taxmann.com 158 (Gujarat), - copy placed as Attachment S7 The AO has sufficient interest-free funds for investing in investments having tax-free income. Hence, disallowance under 14A is not justified Relance is placed on following decisions: • Maxopp Investmen…

Dy. C.I.T.2(1), Bilaspur(Cg) vs. M/S Secl, Bilaspur(Cg)

In the result, all the captioned appeals of the assessee as well as revenue are either allowed, partly allowed for statistical purposes or dismissed, in accordance with our observations herein above

ITA 382/BIL/2014[2010-11]Status: DisposedITAT Raipur30 Oct 2023AY 2010-11

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अपील सं./Ita No.201/Bil/2012 (Ay : 2009-2010) आयकर अपील सं./Ita No.401/Bil/2014 (Ay : 2010-2011) आयकर अपील सं./Ita No.162/Bil/2017 (Ay : 2010-2011) आयकर अपील सं./Ita No.115/Bil/2015 (Ay : 2011-2012) आयकर अपील सं./Ita No.102/Bil/2017 (Ay : 2012-2013) आयकर अपील सं./Ita No.103/Bil/2017 (Ay : 2013-2014) आयकर अपील सं./Ita No.204/Rpr/2017 (Ay : 2014-2015) आयकर अपील सं./Ita No.169/Rpr/2018 (Ay : 2015-2016) आयकर अपील सं./Ita No.33/Rpr/2019 (Ay : 2016-2017) South Eastern Coal Fields Ltd., Vs Jcit, Range-1, Bilaspur Seepat Road, Bilaspur Pan No. :Aadcs 2066 E (अपीलाथ" /Appellant) .. (""यथ" / Respondent) & आयकर अपील सं./Ita No.204/Bil/2012 (Ay : 2009-2010) आयकर अपील सं./Ita No.382/Bil/2014 (Ay : 2010-2011) आयकर अपील सं./Ita No.103/Bil/2015 (Ay : 2011-2012) आयकर अपील सं./Ita No.98/Bil/2017 (Ay : 2012-2013) आयकर अपील सं./Ita No.99/Bil/2017 (Ay : 2013-2014) आयकर अपील सं./Ita No.188/Rpr/2017 (Ay : 2014-2015) आयकर अपील सं./Ita No.171/Rpr/2018 (Ay : 2015-2016) आयकर अपील सं./Ita No.54/Rpr/2019 (Ay : 2016-2017) Dcit, Circle-1(1), Bilaspur Vs South Eastern Coal Fields Ltd., Seepat Road, Bilaspur Pan No. :Aadcs 2066 E (अपीलाथ" /Appellant) (""यथ" / Respondent) .. िनधा"रती क" ओर से /Assessee By : Shri Ajit Korde, Advocate, Shri Ankur Goel & Shri Ankit Agrawal, Cas राज"व क" ओर से /Revenue By : Shri Debashish Lahiri, Cit-Dr सुनवाई क" तार"ख / Date Of Hearing : 26/09/2023 घोषणा क" तार"ख/Date Of Pronouncement : 30/10/2023

For Appellant: Shri Ajit Korde, AdvocateFor Respondent: Shri Debashish Lahiri, CIT-DR

…done by the learned AO is illegal. Hence, the addition is liable to be deleted. Relance is placed on following decisions: • CIT v Sociedade De Fomento Industrial (P) Ltd (2020) 429 ITR 358 (Bombay), - copy placed as Attachment S5 • H T Media Ltd v PCIT (2017) 399 ITR 576 (Delhi), - copy placed as Attachment S6 • CIT v Gujarat Apollo Industries Ltd (2015) 55 taxmann.com 158 (Gujarat), - copy placed as Attachment S7 The AO has sufficient interest-free funds for investing in investments having tax-free income. Hence, disallowance under 14A is not justified Relance is placed on following decisions: • Maxopp Investmen…

Dy.Commissioner of Income-Tax Circle-1(1), Bilaspur(Cg) vs. South Eastern Coafields Limited, Bilaspur(Cg)

In the result, all the captioned appeals of the assessee as well as revenue are either allowed, partly allowed for statistical purposes or dismissed, in accordance with our observations herein above

ITA 204/BIL/2012[2009-10]Status: DisposedITAT Raipur30 Oct 2023AY 2009-10

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अपील सं./Ita No.201/Bil/2012 (Ay : 2009-2010) आयकर अपील सं./Ita No.401/Bil/2014 (Ay : 2010-2011) आयकर अपील सं./Ita No.162/Bil/2017 (Ay : 2010-2011) आयकर अपील सं./Ita No.115/Bil/2015 (Ay : 2011-2012) आयकर अपील सं./Ita No.102/Bil/2017 (Ay : 2012-2013) आयकर अपील सं./Ita No.103/Bil/2017 (Ay : 2013-2014) आयकर अपील सं./Ita No.204/Rpr/2017 (Ay : 2014-2015) आयकर अपील सं./Ita No.169/Rpr/2018 (Ay : 2015-2016) आयकर अपील सं./Ita No.33/Rpr/2019 (Ay : 2016-2017) South Eastern Coal Fields Ltd., Vs Jcit, Range-1, Bilaspur Seepat Road, Bilaspur Pan No. :Aadcs 2066 E (अपीलाथ" /Appellant) .. (""यथ" / Respondent) & आयकर अपील सं./Ita No.204/Bil/2012 (Ay : 2009-2010) आयकर अपील सं./Ita No.382/Bil/2014 (Ay : 2010-2011) आयकर अपील सं./Ita No.103/Bil/2015 (Ay : 2011-2012) आयकर अपील सं./Ita No.98/Bil/2017 (Ay : 2012-2013) आयकर अपील सं./Ita No.99/Bil/2017 (Ay : 2013-2014) आयकर अपील सं./Ita No.188/Rpr/2017 (Ay : 2014-2015) आयकर अपील सं./Ita No.171/Rpr/2018 (Ay : 2015-2016) आयकर अपील सं./Ita No.54/Rpr/2019 (Ay : 2016-2017) Dcit, Circle-1(1), Bilaspur Vs South Eastern Coal Fields Ltd., Seepat Road, Bilaspur Pan No. :Aadcs 2066 E (अपीलाथ" /Appellant) (""यथ" / Respondent) .. िनधा"रती क" ओर से /Assessee By : Shri Ajit Korde, Advocate, Shri Ankur Goel & Shri Ankit Agrawal, Cas राज"व क" ओर से /Revenue By : Shri Debashish Lahiri, Cit-Dr सुनवाई क" तार"ख / Date Of Hearing : 26/09/2023 घोषणा क" तार"ख/Date Of Pronouncement : 30/10/2023

For Appellant: Shri Ajit Korde, AdvocateFor Respondent: Shri Debashish Lahiri, CIT-DR

…done by the learned AO is illegal. Hence, the addition is liable to be deleted. Relance is placed on following decisions: • CIT v Sociedade De Fomento Industrial (P) Ltd (2020) 429 ITR 358 (Bombay), - copy placed as Attachment S5 • H T Media Ltd v PCIT (2017) 399 ITR 576 (Delhi), - copy placed as Attachment S6 • CIT v Gujarat Apollo Industries Ltd (2015) 55 taxmann.com 158 (Gujarat), - copy placed as Attachment S7 The AO has sufficient interest-free funds for investing in investments having tax-free income. Hence, disallowance under 14A is not justified Relance is placed on following decisions: • Maxopp Investmen…

South Eastern Coal Fields Ltd, Bilaspur(Cg) vs. JCIT, Range-1, Bilaspur(Cg)

In the result, all the captioned appeals of the assessee as well as revenue are either allowed, partly allowed for statistical purposes or dismissed, in accordance with our observations herein above

ITA 201/BIL/2012[2009-10]Status: DisposedITAT Raipur30 Oct 2023AY 2009-10

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अपील सं./Ita No.201/Bil/2012 (Ay : 2009-2010) आयकर अपील सं./Ita No.401/Bil/2014 (Ay : 2010-2011) आयकर अपील सं./Ita No.162/Bil/2017 (Ay : 2010-2011) आयकर अपील सं./Ita No.115/Bil/2015 (Ay : 2011-2012) आयकर अपील सं./Ita No.102/Bil/2017 (Ay : 2012-2013) आयकर अपील सं./Ita No.103/Bil/2017 (Ay : 2013-2014) आयकर अपील सं./Ita No.204/Rpr/2017 (Ay : 2014-2015) आयकर अपील सं./Ita No.169/Rpr/2018 (Ay : 2015-2016) आयकर अपील सं./Ita No.33/Rpr/2019 (Ay : 2016-2017) South Eastern Coal Fields Ltd., Vs Jcit, Range-1, Bilaspur Seepat Road, Bilaspur Pan No. :Aadcs 2066 E (अपीलाथ" /Appellant) .. (""यथ" / Respondent) & आयकर अपील सं./Ita No.204/Bil/2012 (Ay : 2009-2010) आयकर अपील सं./Ita No.382/Bil/2014 (Ay : 2010-2011) आयकर अपील सं./Ita No.103/Bil/2015 (Ay : 2011-2012) आयकर अपील सं./Ita No.98/Bil/2017 (Ay : 2012-2013) आयकर अपील सं./Ita No.99/Bil/2017 (Ay : 2013-2014) आयकर अपील सं./Ita No.188/Rpr/2017 (Ay : 2014-2015) आयकर अपील सं./Ita No.171/Rpr/2018 (Ay : 2015-2016) आयकर अपील सं./Ita No.54/Rpr/2019 (Ay : 2016-2017) Dcit, Circle-1(1), Bilaspur Vs South Eastern Coal Fields Ltd., Seepat Road, Bilaspur Pan No. :Aadcs 2066 E (अपीलाथ" /Appellant) (""यथ" / Respondent) .. िनधा"रती क" ओर से /Assessee By : Shri Ajit Korde, Advocate, Shri Ankur Goel & Shri Ankit Agrawal, Cas राज"व क" ओर से /Revenue By : Shri Debashish Lahiri, Cit-Dr सुनवाई क" तार"ख / Date Of Hearing : 26/09/2023 घोषणा क" तार"ख/Date Of Pronouncement : 30/10/2023

For Appellant: Shri Ajit Korde, AdvocateFor Respondent: Shri Debashish Lahiri, CIT-DR

…done by the learned AO is illegal. Hence, the addition is liable to be deleted. Relance is placed on following decisions: • CIT v Sociedade De Fomento Industrial (P) Ltd (2020) 429 ITR 358 (Bombay), - copy placed as Attachment S5 • H T Media Ltd v PCIT (2017) 399 ITR 576 (Delhi), - copy placed as Attachment S6 • CIT v Gujarat Apollo Industries Ltd (2015) 55 taxmann.com 158 (Gujarat), - copy placed as Attachment S7 The AO has sufficient interest-free funds for investing in investments having tax-free income. Hence, disallowance under 14A is not justified Relance is placed on following decisions: • Maxopp Investmen…

Principal Commissioner of Income Tax Delhi -4 vs. Nestle India Ltd

ITA - 281 / 2023HC Delhi17 May 2023
Section 14A

…Ltd.. 4. Likewise, insofar as the second issue is concerned, Mr Maratha also concedes that this issue is covered by the judgments rendered by Coordinate Benches of this Court in HT Media Ltd. vs. Principal Commissioner of Income Tax IV, New Delhi (2017) 399 ITR 576 (Delhi) and Coforge Ltd. vs. ACIT. (2021) 436 ITR 546 (Delhi). 4.1 Insofar as the judgment in HT Media is concerned, inter alia, it requires the AO, while dealing with the issue involving disallowance under Section 14A of the Act, read with Rule 8D of the Income Tax Rules 1962 [in short, “Rules”], to satisfy himself, inter alia, with reg…

Indian Herbs Specialities Pvt. Ltd., Delhi vs. DCIT, Circle- 12(1), New Delhi

The appeal is allowed partly

ITA 505/DEL/2018[2013-14]Status: DisposedITAT Delhi26 Apr 2023AY 2013-14

Bench: Sh. Shamim Yahya & Sh. Anubhav Sharmaa No. 505/Del/2018, A.Y. 2013-14 M/S. Indian Herbs Vs. Dcit, Specialities Pvt. Ltd. Circle-12(1), D-21, Shop No. 2, New Delhi Acharya Niketan, Mayur Vihar Phase-1, Delhi 110092 Pan : Aadci0033P (Appellant) (Respondent)

Section 143(3)Section 14ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘C’ : NEW DELHI) BEFORE SH. SHAMIM YAHYA, ACCOUNTANT MEMBER AND SH. ANUBHAV SHARMA, JUDICIAL MEMBER A No. 505/Del/2018, A.Y. 2013-14 M/s. Indian Herbs Vs. DCIT, Specialities Pvt. Ltd. Circle-12(1), D-21, Shop No. 2, New Delhi Acharya Niketan, Mayur Vihar Phase-1, Delhi 110092 PAN : AADCI0033P (APPELLANT) (RESPONDENT) Appellant by Sh. Madhur Aggarwal, Adv. Respondent by Sh. Anuj Garg, Sr. DR Date of hearing: 13.04.2023 Date of Pronouncement: 26.04.2023 ORDER PER ANUBHAV SHARMA, JM: The appeal has been preferred by the Assessee against the order date…

Shri Shri Sushil Kumar Agrawal, Korba, Korba(Cg) vs. The Joint Commissioner of Income Tax, Range Korba, Korba(Cg)

In the result, appeal of the assesee in ITA No

ITA 94/BIL/2017[2011-12]Status: DisposedITAT Raipur27 Mar 2023AY 2011-12

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita Nos. 93 & 94/Rpr/2017 "नधा"रण वष" / Assessment Years: 2010-11 & 2011-12 Shri Sushil Kumar Agrawal, Prop. Of M/S. Shrikishan & Co., T.P Nagar, Korba (C.G.) Pan : Acgpa4350B .......अपीलाथ"/Appellant बनाम / V/S. The Joint Commissioner Of Income Tax, Korba (C.G.) ……""यथ" / Respondent

For Appellant: Shri Y.K Mishra, AdvocateFor Respondent: Shri Choudhary N.C Roy, Sr. DR
Section 143(1)Section 143(2)Section 143(3)Section 14ASection 234BSection 40Section 68

…ts of the assessee that the other expenditure which were being claimed qua the non-exempt income were in fact related to its exempt income. A similar view had also been taken by the Hon’ble High Court of Delhi In the case of H.T. Media Ltd. Vs. Pr. CIT (2017) 399 ITR 576 (Delhi.). 24. Alternatively, we may herein observe that even otherwise as the assessee was having sufficient self-owned interest free funds available with him, therefore, on the said count itself no disallowance of any part of interest expenditure was liable to be made in the his hands. Our aforesaid view is fortified by the judgment of the Hon’…

Shri Shri Sushil Kumar Agrawal, Korba, Korba(Cg) vs. The Joint Commissioner of Income Tax, Range Korba, Korba(Cg)

In the result, appeal of the assesee in ITA No

ITA 93/BIL/2017[2010-11]Status: DisposedITAT Raipur27 Mar 2023AY 2010-11

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita Nos. 93 & 94/Rpr/2017 "नधा"रण वष" / Assessment Years: 2010-11 & 2011-12 Shri Sushil Kumar Agrawal, Prop. Of M/S. Shrikishan & Co., T.P Nagar, Korba (C.G.) Pan : Acgpa4350B .......अपीलाथ"/Appellant बनाम / V/S. The Joint Commissioner Of Income Tax, Korba (C.G.) ……""यथ" / Respondent

For Appellant: Shri Y.K Mishra, AdvocateFor Respondent: Shri Choudhary N.C Roy, Sr. DR
Section 143(1)Section 143(2)Section 143(3)Section 14ASection 234BSection 40Section 68

…ts of the assessee that the other expenditure which were being claimed qua the non-exempt income were in fact related to its exempt income. A similar view had also been taken by the Hon’ble High Court of Delhi In the case of H.T. Media Ltd. Vs. Pr. CIT (2017) 399 ITR 576 (Delhi.). 24. Alternatively, we may herein observe that even otherwise as the assessee was having sufficient self-owned interest free funds available with him, therefore, on the said count itself no disallowance of any part of interest expenditure was liable to be made in the his hands. Our aforesaid view is fortified by the judgment of the Hon’…

DCIT, New Delhi vs. M/S Rampgreen Solutions Pvt. Ltd., (Erstwhile Vcostomer Services India Pvt. Ltd), New Delhi

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

ITA 1618/DEL/2016[2011-12]Status: DisposedITAT Delhi24 Mar 2023AY 2011-12

Bench: Shri G. S. Pannua N D Shri Challa Nagendra Prasad

Section 143(3)Section 144C(5)Section 14ASection 234ASection 271(1)(c)Section 92C

…ead with Rule 8D in absence of any finding that the appellant had incurred the impugned expenditure for the purpose of earning exempt income. Reliance was placed on Maxopp Investment Ltd. Vs. CIT [(2012) 347 ITR 272 (Del.)] and H T Media Ltd. Vs. PCIT [(2017) 399 ITR 576 (Del.)]. 60. On hearing both the sides and perusing the orders of the Assessing Officer as well as the DRP, we find that the Assessing Officer applying Rule 8D(2)(iii) made disallowance at Rs.14,94,534/- and while doing so considered even the mutual funds where the 42 Cross I.T.A. Nos. 1404 & 1618/Del/2016 dividend is not exempt. The assessee c…

M/S. Rampgreen Solutions Pvt. Ltd., Delhi vs. DCIT, New Delhi

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

ITA 1404/DEL/2016[2011-12]Status: DisposedITAT Delhi24 Mar 2023AY 2011-12

Bench: Shri G. S. Pannua N D Shri Challa Nagendra Prasad

Section 143(3)Section 144C(5)Section 14ASection 234ASection 271(1)(c)Section 92C

…ead with Rule 8D in absence of any finding that the appellant had incurred the impugned expenditure for the purpose of earning exempt income. Reliance was placed on Maxopp Investment Ltd. Vs. CIT [(2012) 347 ITR 272 (Del.)] and H T Media Ltd. Vs. PCIT [(2017) 399 ITR 576 (Del.)]. 60. On hearing both the sides and perusing the orders of the Assessing Officer as well as the DRP, we find that the Assessing Officer applying Rule 8D(2)(iii) made disallowance at Rs.14,94,534/- and while doing so considered even the mutual funds where the 42 Cross I.T.A. Nos. 1404 & 1618/Del/2016 dividend is not exempt. The assessee c…

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

In the result, the appeal of the revenue is dismissed

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

Bench: Shri Chandra Mohan Garg & Shri Pradip Kumar Kedia

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

…FC Bank Ltd- (2014) 49 taxmann.com 335 (Bombay) and decision of the Supreme Court in Godrej & Boyce Manufacturing Company Ltd. VS. DCIT, (2017) 394 ITR 449 SC and decision of Delhi High Count in HT Media).td. vs. Principal Commissioner of Income Tax-IV (2017) 399 ITR 576. 9. The second issue, in our opinion, is already covered by the decision of the Supreme Court in Maxopp Investment Ltd. vs. CIT (New Delhi) [2018] 402 ITR 640 (SC) in which, it is inter-alia held as under:- "41. Having regard to the language of Section 14A(2) of the Act, read with Rule 8D of the Rules, we also make it clear that before applying t…

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

In the result, the appeal of the revenue is dismissed

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

Bench: Shri Chandra Mohan Garg & Shri Pradip Kumar Kedia

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

…FC Bank Ltd- (2014) 49 taxmann.com 335 (Bombay) and decision of the Supreme Court in Godrej & Boyce Manufacturing Company Ltd. VS. DCIT, (2017) 394 ITR 449 SC and decision of Delhi High Count in HT Media).td. vs. Principal Commissioner of Income Tax-IV (2017) 399 ITR 576. 9. The second issue, in our opinion, is already covered by the decision of the Supreme Court in Maxopp Investment Ltd. vs. CIT (New Delhi) [2018] 402 ITR 640 (SC) in which, it is inter-alia held as under:- "41. Having regard to the language of Section 14A(2) of the Act, read with Rule 8D of the Rules, we also make it clear that before applying t…

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

In the result, the appeal of the revenue is dismissed

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

Bench: Shri Chandra Mohan Garg & Shri Pradip Kumar Kedia

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

…FC Bank Ltd- (2014) 49 taxmann.com 335 (Bombay) and decision of the Supreme Court in Godrej & Boyce Manufacturing Company Ltd. VS. DCIT, (2017) 394 ITR 449 SC and decision of Delhi High Count in HT Media).td. vs. Principal Commissioner of Income Tax-IV (2017) 399 ITR 576. 9. The second issue, in our opinion, is already covered by the decision of the Supreme Court in Maxopp Investment Ltd. vs. CIT (New Delhi) [2018] 402 ITR 640 (SC) in which, it is inter-alia held as under:- "41. Having regard to the language of Section 14A(2) of the Act, read with Rule 8D of the Rules, we also make it clear that before applying t…

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

Appeal of the Revenue is dismissed

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

Bench: Shri Narendra Kumar Billaiya & Shri Kul Bharat

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

…S. DCIT: 394 ITR 449(SC) Maxopp Investment Ltd: 347 ITR 272 (Del.)- Affirmed by the Hon’ble Supreme Court in 402 ITR 640 - CIT v. Essar Teleholdings Ltd.: 401 ITR 445 (SC) - PCIT v. Vedanta Ltd.: [2019] 261 Taxman 179 (Delhi) 32 - H.T. Media Limited v. PCIT: 399 ITR 576 (Del) - Eicher Motors Ltd. vs. CIT: 398 ITR 51 (Del) - PCIT vs. U.K. Paints (India) (P.) Ltd.: 392 ITR 552 (Del.) - CIT v. Abhishek Industries Ltd.: 380 ITR 652 (P&H) - CIT vs. I.P. Support Services India (P) Ltd: 378 ITR 240 (Del) - Joint Investments (P.) Ltd. v. CIT: 372 ITR 694 (Del) (Del) - CIT v. Taikisha Engg. India Ltd.: 370 ITR 338 (Del.)…

Asstt. Comm. of Income Tax, Central Circle, Panaji vs. Infrastructure Logistics Pvt. Ltd., Dona Paula

In the result, appeal of the assessee in ITA No

ITA 381/PAN/2017[2009-10]Status: DisposedITAT Panaji13 May 2022AY 2009-10

Bench: Shri Ravish Sood & Shri Jamlappa D Battullआयकर अपील सं. / Ita No. 380/Pan/2017 "नधा"रण वष" / Assessment Year : 2009-10 Infrastructure Logistics Pvt. Ltd. Cidade De Goa, Vainguinim Beach, Dona Paula, Goa-403 004. Pan : Aaaci9107R .......अपीलाथ" / Appellant बनाम / V/S. The Joint Commissioner Of Income Tax, Range-1, Panaji-Goa, ……""यथ" / Respondent आयकर अपील सं. / Ita No. 381/Pan/2017 "नधा"रण वष" / Assessment Year : 2009-10 The Assistant Commissioner Of Income Tax, Central Circle, Panaji-Goa, .......अपीलाथ" / Appellant बनाम / V/S.

For Appellant: Shri Nishant Thakkar, AR &For Respondent: Shri Sourabh Nayak, DR
Section 143(1)Section 143(2)Section 143(3)Section 14ASection 28Section 40Section 41(1)

…drawn by the Ld. AR from the judgment of the Hon’ble High Court of Bombay in the case of CIT Vs. Sociedade De Fomento Industrial (P). Ltd. (2020) 429 ITR 358 ( Bom.) and that of the Hon’ble High Court of Delhi in the case of H.T Media Ltd. Vs. Pr. CIT (2017) 399 ITR 576 ( Delhi). It was 11 Infrastructure Logistics Pvt. Ltd. ITA Nos.380 & 381/PAN/2017 submitted by the Ld. AR that as per the judgment of the Hon’ble Jurisdictional High Court in the case of Sociedade De Fomento Industrial (P). Ltd (supra), the A.O prior to embarking upon the provisions of Sec. 14A(2) and triggering the mechanism contemplated in Rul…

Infrastructure Logistics Pvt. Ltd., Dona Paula vs. Joint Comm. of Income Tax, Range - 1, Panaji

In the result, appeal of the assessee in ITA No

ITA 380/PAN/2017[2009-10]Status: DisposedITAT Panaji13 May 2022AY 2009-10

Bench: Shri Ravish Sood & Shri Jamlappa D Battullआयकर अपील सं. / Ita No. 380/Pan/2017 "नधा"रण वष" / Assessment Year : 2009-10 Infrastructure Logistics Pvt. Ltd. Cidade De Goa, Vainguinim Beach, Dona Paula, Goa-403 004. Pan : Aaaci9107R .......अपीलाथ" / Appellant बनाम / V/S. The Joint Commissioner Of Income Tax, Range-1, Panaji-Goa, ……""यथ" / Respondent आयकर अपील सं. / Ita No. 381/Pan/2017 "नधा"रण वष" / Assessment Year : 2009-10 The Assistant Commissioner Of Income Tax, Central Circle, Panaji-Goa, .......अपीलाथ" / Appellant बनाम / V/S.

For Appellant: Shri Nishant Thakkar, AR &For Respondent: Shri Sourabh Nayak, DR
Section 143(1)Section 143(2)Section 143(3)Section 14ASection 28Section 40Section 41(1)

…drawn by the Ld. AR from the judgment of the Hon’ble High Court of Bombay in the case of CIT Vs. Sociedade De Fomento Industrial (P). Ltd. (2020) 429 ITR 358 ( Bom.) and that of the Hon’ble High Court of Delhi in the case of H.T Media Ltd. Vs. Pr. CIT (2017) 399 ITR 576 ( Delhi). It was 11 Infrastructure Logistics Pvt. Ltd. ITA Nos.380 & 381/PAN/2017 submitted by the Ld. AR that as per the judgment of the Hon’ble Jurisdictional High Court in the case of Sociedade De Fomento Industrial (P). Ltd (supra), the A.O prior to embarking upon the provisions of Sec. 14A(2) and triggering the mechanism contemplated in Rul…

Ht Media Ltd., New Delhi vs. Addl.CIT, Range-4, New Delhi

In the result, the Appeal of the assessee is partly allowed for statistical purpose

ITA 7984/DEL/2018[2015-16]Status: DisposedITAT Delhi08 Mar 2022AY 2015-16

Bench: Shri N. K. Billaiya & Sh. Yogesh Kumar Us

Section 14A

…tment made in shares and mutual funds and consequently the question of apportionment of interest expenditure u/s 14A read with Rule 8D does not arise. This issue was also considered by the Hon’ble Jurisdictional High Court in assessee’s own case reported in 399 ITR 576. The CIT(A) has also recorded this fact that the loans taken by the assessee in the earlier years were utilized for the specific purpose as those were taken for setting up of the projects as well as for the purpose of financing import of raw material. These facts as recorded by the CIT(A) has not been disputed by the AO while filing the cross…