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

Maruti Suzuki India Ltd., New Delhi vs. DCIT, Circle-16(1), New Delhi

In the result, the appeal of assessee is partly allowed

ITA 7578/DEL/2018[2007-08]Status: DisposedITAT Delhi10 Feb 2022AY 2007-08

Bench: Shri Kul Bharat & Shri Pradip Kumar Kedia[Assessment Year : 2007-08] Maruti Suzuki India Ltd., Vs Dcit, Plot No.1, Nelson Mandela Road, Circle-16(1), Vasant Kunj, New Delhi-110070. New Delhi Pan-Aaacm0829Q Appellant Respondent Appellant By Sh. Ajay Vohra, Adv., Sh.Rohit Jain, Adv. & Ms. Soumya Jain, Ca Respondent By Ms. Sarita Kumar, Cit Dr Date Of Hearing 01.12.2021 Date Of Pronouncement 10.02.2022

Section 143(3)Section 14ASection 234CSection 254

…s DCIT 394 ITR 449 (SC) and the judgement in the case of Maxopp Investment Ltd. vs CIT 402 ITR 640 (SC). Further, he placed reliance on the judgement of Hon’ble Delhi High Court in the case of Coforge Ltd. vs ACIT 436 ITR 546 (Del.) & H.T.Media Ltd. vs PCIT 399 ITR 576 (Del.) in support of contention that if the satisfaction is not recorded, no disallowance can be sustained. He further submitted that the issue even otherwise is also covered by the decision of the Tribunal and the order of the Hon’ble Delhi High Court pertaining to Assessment Year 2005-06 in assessee’s own case. He drew our attention to the or…

Ratna Commercial Enterprises Pvt. Ltd., New Delhi vs. Addl.CIT, Range-21, New Delhi

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

ITA 2086/DEL/2018[2014-15]Status: DisposedITAT Delhi28 Jan 2022AY 2014-15

Bench: Shri R.K. Panda & Shri Amit Shuklaassessment Year: 2014-15 Ratna Commercial Enterprises Pvt. Vs Addl. Cit, Ltd., Range-21, 4Th Floor, Punjabi Bhawan, New Delhi. 10, Rouse Avenue, New Delhi. Pan: Aaacr0354B (Appellant) (Respondent) Assessee By : Shri M.P. Rastogi, Advocate Revenue By : Shri N.K. Bansal, Sr. Dr Date Of Hearing : 29.11.2021 Date Of Pronouncement : 28.01.2022 Order Per R.K. Panda, Am: This Appeal Filed By The Assessee Is Directed Against The Order Dated 23Rd January, 2018 Of The Cit(A)-7, New Delhi, Relating To Assessment Year 2014-15. 2. The Grounds Of Appeal No. 1 & 2 Raised By The Assessee Are As Under:- “1. That Both The Ld. Cit(A) & Ld. Ao Erred In Law & In Facts In Disallowance Of Rs.1,08,69,547/- U/S 14A In A Mechanical Way Without Appreciating The Facts That The Assessee Himself Has Disallowed Rs 2.41 Lakhs & That There Cannot Be Any Further Disallowance U/S 14A Without A Cogent Reason. 2. That Both The Ld. Cit(A) & Ld. Ao Erred In Law & In Facts In Appreciating That Strategic Investments In Dabur India Limited As The Promoter Shareholder, Would Not Form Part Of Disallowance U/S 14A.”

For Appellant: Shri M.P. Rastogi, AdvocateFor Respondent: Shri N.K. Bansal, Sr. DR
Section 14A

…Therefore, this action of the AO against the ratio laid down by the Hon’ble Supreme Court in the case of Maxoop India Ltd. vs. CIT, 402 ITR 640. 10.2 Referring to the decision of the Hon’ble Delhi High Court in the case of HT Media Ltd. vs. PCIT, reported in 399 ITR 576, he submitted that the Hon’ble jurisdictional High Court, following the decision of the Hon’ble Bombay High Court in the case of Godrej & Boyce Mfg. Co. Ltd. vs. DCIT, reported in 328 ITR 81, has held that the satisfaction of the AO must be arrived at on an objective basis. It is only when the AO is not satisfied with the claim of the assessee th…

DCIT 7 (2)(2), Mumbai vs. M/S Nse Clearing Ltd ( Formerly Known As National Securities Clearing Corporation Ltd), Mumbai

In the result, appeal by the Revenue is dismissed and the cross objections by assessee are allowed

ITA 6726/MUM/2019[2010-11]Status: DisposedITAT Mumbai03 Jan 2022AY 2010-11

Bench: Shri Vikas Awasthy & Shri M. Balaganeshआअसं. 6726/मुं/2019 ("न. व. 2010-11 ) आअसं. 6727/मुं/2019 ("न.व. 2011-12 ) Dcit-7(2)(2), Room No.126-B, First Floor, Aaykar Bhavan, M.K.Road, Mumbai 400 020 ...... अपीलाथ" /Appellant बनाम Vs. M/S. Nse Clearing Ltd. (Formerly Known As National Securities Clearing Corporation Ltd.), G-Block Exchange Plaza, Bandra Kurla Complex, Bandra (E), Mumbai 400 051 Pan:Aaacn2642L ..... ""तवाद"/Respondent

For Appellant: Shri K.P.R.R MurthyFor Respondent: Shri Mayank Chouhan
Section 14ASection 14A(2)Section 4

….2011-12) C.O.NO.49& 50/MUM/2021 To further buttress his submissions the ld. Authorized Representative for the assessee placed reliance on following decisions: (i) PCIT vs. Reliance Capital Assert Management Ltd, 400 ITR 217 (Bom) (ii)HT Media Ltd. vs.PCIT, 399 ITR 576(Del) (iii)The Suvarna Nagari Patsanstha Ltd. vs. ITO[ITA No.520/PN/2014] (iv)Tata Lockheed Marti Aerostructures Ltd. vs. DCIT1(3),Mumbai {ITA No.2837/Mum/2018] 5. The ld. Authorized Representative for the assessee vehemently supported the findings of CIT(A) in rejecting the manner of recording dissatisfaction by the Assessing Officer and deleti…

Dcm Ltd., New Delhi vs. Addl.CIT, Special Range-3, New Delhi

ITA 603/DEL/2019[2013-14]Status: DisposedITAT Delhi31 Dec 2021AY 2013-14

Bench: Shri G.S. Pannu & Shri Ravish Sood

For Appellant: Shri V.P. Gupta, Advocate a/wFor Respondent: Ms. Yagyasaini Kakkar, CIT-DR
Section 115JSection 143(3)Section 14ASection 271(1)(c)Section 36(1)(iii)

…on 09.09.2021 - Supreme Court • CIT v. Reliance Industries Ltd. (2019) 410 ITR 466 (SC) • Maxopp Investment Ltd. v. CIT [2018] 402 ITR 640 (SC) • Godrej & Boyce Manufacturing Co. Ltd. v. Dy.CIT & Anr. (2017) 394 ITR 449 (SC) • HT Media Ltd. v. Pr. CIT (2017) 399 ITR 576(Del); • CIT v. Maruti Udyog Ltd. (2018) 407 ITR 159 (Del); • CIT v. Taikisha Engineering India Ltd. (2015) 370 ITR 338 (Del); CIT Vs. Bharti Televenture Ltd. (2011) 331 ITR 502 (Del.) • The Nashik Road Deolali Vyapari Sahakari Bank Ltd. v. ACIT, ITA No. 312/2016 decided on 16.09.2021 - ITAT Pune • DCIT v. Nirshilp Securities Pvt. Ltd, ITA No. 632…

Addl.CIT, Special Range-3, New Delhi vs. Dcm Ltd., New Delhi

ITA 183/DEL/2019[2013-14]Status: DisposedITAT Delhi31 Dec 2021AY 2013-14

Bench: Shri G.S. Pannu & Shri Ravish Sood

For Appellant: Shri V.P. Gupta, Advocate a/wFor Respondent: Ms. Yagyasaini Kakkar, CIT-DR
Section 115JSection 143(3)Section 14ASection 271(1)(c)Section 36(1)(iii)

…on 09.09.2021 - Supreme Court • CIT v. Reliance Industries Ltd. (2019) 410 ITR 466 (SC) • Maxopp Investment Ltd. v. CIT [2018] 402 ITR 640 (SC) • Godrej & Boyce Manufacturing Co. Ltd. v. Dy.CIT & Anr. (2017) 394 ITR 449 (SC) • HT Media Ltd. v. Pr. CIT (2017) 399 ITR 576(Del); • CIT v. Maruti Udyog Ltd. (2018) 407 ITR 159 (Del); • CIT v. Taikisha Engineering India Ltd. (2015) 370 ITR 338 (Del); CIT Vs. Bharti Televenture Ltd. (2011) 331 ITR 502 (Del.) • The Nashik Road Deolali Vyapari Sahakari Bank Ltd. v. ACIT, ITA No. 312/2016 decided on 16.09.2021 - ITAT Pune • DCIT v. Nirshilp Securities Pvt. Ltd, ITA No. 632…

Shree Balaji Engicons Pvt. Ltd, Jharsuguda vs. Principal CIT, Sambalpur

In the result, appeal of the assessee in ITA No

ITA 195/CTK/2019[204-15]Status: DisposedITAT Cuttack15 Dec 2021

Bench: Shri C.M. Garg, Jm & Shri Manish Borad, Am आयकर अपीऱ सं./Ita Nos.193/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) M/S Rawats-Balaji(Jv), Vs Pr.Cit, Sambalpur At/Po-Belpahar(Rs), Dist : Jharsuguda Pan No. : Aabar 9061 J Tan No. : Bbnr01647 C & आयकर अपीऱ सं./Ita Nos.194/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) M/S Sbepl-Gril(Jv), Vs Pr.Cit, Sambalpur At/Po-Belpahar(Rs), Dist : Jharsuguda Pan No. : Aafas 2639 R Tan No. : Bbns04348 B & आयकर अपीऱ सं./Ita Nos.195/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) Shree Balaji Engicons Pvt Ltd Vs Pr.Cit, Sambalpur At/Po-Belpahar(Rs), Dist : Jharsuguda Pan No. : Aagcs 4292 P Tan No. : Bbns00091 A (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ननधाारिती की ओर से /Assessee By : Shri Satyanarayan Agarwal, Ar िाजस्व की ओर से /Revenue By : Shri M.K.Gautam, Citdr सुनवाई की तािीख / Date Of Hearing : 26/10/2021 घोषणा की तािीख/Date Of Pronouncement : 23/12/2021 आदेश / O R D E R Per Bench: These Three Appeals Have Been Filed By Three Different Assessees Against The Order Passed By The Pr.Cit, Sambalpur, U/S.263 Of The Act, All Dated 30.03.2019 For The Assessment Year 2014-2015. 2

For Appellant: Shri Satyanarayan Agarwal, ARFor Respondent: Shri M.K.Gautam, CITDR
Section 143(3)Section 14ASection 263Section 80I

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ, कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH, CUTTACK BEFORE SHRI C.M. GARG, JM & SHRI MANISH BORAD, AM आयकर अपीऱ सं./ITA Nos.193/CTK/2019 (नििाारण वषा / Assessment Year :2014-2015) M/s Rawats-Balaji(JV), Vs Pr.CIT, Sambalpur At/Po-Belpahar(RS), Dist : Jharsuguda PAN No. : AABAR 9061 J TAN No. : BBNR01647 C AND आयकर अपीऱ सं./ITA Nos.194/CTK/2019 (नििाारण वषा / Assessment Year :2014-2015) M/s SBEPL-GRIL(JV), Vs Pr.CIT, Sambalpur At/Po-Belpahar(RS), Dist : Jharsuguda PAN No. : AAFAS 2639 R TAN No. : BBNS04348 B AND आयकर अपीऱ सं./ITA Nos.195/CTK/2019 (नििाारण वषा / Asse…

M/S- Sbep-Gril(Joint Venture), Jharsuguda vs. Principal CIT, Sambalpur

In the result, appeal of the assessee in ITA No

ITA 194/CTK/2019[2014-15]Status: DisposedITAT Cuttack15 Dec 2021AY 2014-15

Bench: Shri C.M. Garg, Jm & Shri Manish Borad, Am आयकर अपीऱ सं./Ita Nos.193/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) M/S Rawats-Balaji(Jv), Vs Pr.Cit, Sambalpur At/Po-Belpahar(Rs), Dist : Jharsuguda Pan No. : Aabar 9061 J Tan No. : Bbnr01647 C & आयकर अपीऱ सं./Ita Nos.194/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) M/S Sbepl-Gril(Jv), Vs Pr.Cit, Sambalpur At/Po-Belpahar(Rs), Dist : Jharsuguda Pan No. : Aafas 2639 R Tan No. : Bbns04348 B & आयकर अपीऱ सं./Ita Nos.195/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) Shree Balaji Engicons Pvt Ltd Vs Pr.Cit, Sambalpur At/Po-Belpahar(Rs), Dist : Jharsuguda Pan No. : Aagcs 4292 P Tan No. : Bbns00091 A (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ननधाारिती की ओर से /Assessee By : Shri Satyanarayan Agarwal, Ar िाजस्व की ओर से /Revenue By : Shri M.K.Gautam, Citdr सुनवाई की तािीख / Date Of Hearing : 26/10/2021 घोषणा की तािीख/Date Of Pronouncement : 23/12/2021 आदेश / O R D E R Per Bench: These Three Appeals Have Been Filed By Three Different Assessees Against The Order Passed By The Pr.Cit, Sambalpur, U/S.263 Of The Act, All Dated 30.03.2019 For The Assessment Year 2014-2015. 2

For Appellant: Shri Satyanarayan Agarwal, ARFor Respondent: Shri M.K.Gautam, CITDR
Section 143(3)Section 14ASection 263Section 80I

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ, कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH, CUTTACK BEFORE SHRI C.M. GARG, JM & SHRI MANISH BORAD, AM आयकर अपीऱ सं./ITA Nos.193/CTK/2019 (नििाारण वषा / Assessment Year :2014-2015) M/s Rawats-Balaji(JV), Vs Pr.CIT, Sambalpur At/Po-Belpahar(RS), Dist : Jharsuguda PAN No. : AABAR 9061 J TAN No. : BBNR01647 C AND आयकर अपीऱ सं./ITA Nos.194/CTK/2019 (नििाारण वषा / Assessment Year :2014-2015) M/s SBEPL-GRIL(JV), Vs Pr.CIT, Sambalpur At/Po-Belpahar(RS), Dist : Jharsuguda PAN No. : AAFAS 2639 R TAN No. : BBNS04348 B AND आयकर अपीऱ सं./ITA Nos.195/CTK/2019 (नििाारण वषा / Asse…

M/S- Rawat Balaji (Joint Venture), Jharsuguda vs. Prilncipal, CIT, Sambalpur

In the result, appeal of the assessee in ITA No

ITA 193/CTK/2019[204-15]Status: DisposedITAT Cuttack15 Dec 2021

Bench: Shri C.M. Garg, Jm & Shri Manish Borad, Am आयकर अपीऱ सं./Ita Nos.193/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) M/S Rawats-Balaji(Jv), Vs Pr.Cit, Sambalpur At/Po-Belpahar(Rs), Dist : Jharsuguda Pan No. : Aabar 9061 J Tan No. : Bbnr01647 C & आयकर अपीऱ सं./Ita Nos.194/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) M/S Sbepl-Gril(Jv), Vs Pr.Cit, Sambalpur At/Po-Belpahar(Rs), Dist : Jharsuguda Pan No. : Aafas 2639 R Tan No. : Bbns04348 B & आयकर अपीऱ सं./Ita Nos.195/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) Shree Balaji Engicons Pvt Ltd Vs Pr.Cit, Sambalpur At/Po-Belpahar(Rs), Dist : Jharsuguda Pan No. : Aagcs 4292 P Tan No. : Bbns00091 A (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ननधाारिती की ओर से /Assessee By : Shri Satyanarayan Agarwal, Ar िाजस्व की ओर से /Revenue By : Shri M.K.Gautam, Citdr सुनवाई की तािीख / Date Of Hearing : 26/10/2021 घोषणा की तािीख/Date Of Pronouncement : 23/12/2021 आदेश / O R D E R Per Bench: These Three Appeals Have Been Filed By Three Different Assessees Against The Order Passed By The Pr.Cit, Sambalpur, U/S.263 Of The Act, All Dated 30.03.2019 For The Assessment Year 2014-2015. 2

For Appellant: Shri Satyanarayan Agarwal, ARFor Respondent: Shri M.K.Gautam, CITDR
Section 143(3)Section 14ASection 263Section 80I

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ, कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH, CUTTACK BEFORE SHRI C.M. GARG, JM & SHRI MANISH BORAD, AM आयकर अपीऱ सं./ITA Nos.193/CTK/2019 (नििाारण वषा / Assessment Year :2014-2015) M/s Rawats-Balaji(JV), Vs Pr.CIT, Sambalpur At/Po-Belpahar(RS), Dist : Jharsuguda PAN No. : AABAR 9061 J TAN No. : BBNR01647 C AND आयकर अपीऱ सं./ITA Nos.194/CTK/2019 (नििाारण वषा / Assessment Year :2014-2015) M/s SBEPL-GRIL(JV), Vs Pr.CIT, Sambalpur At/Po-Belpahar(RS), Dist : Jharsuguda PAN No. : AAFAS 2639 R TAN No. : BBNS04348 B AND आयकर अपीऱ सं./ITA Nos.195/CTK/2019 (नििाारण वषा / Asse…

DCIT, New Delhi vs. M/S. Uflex Ltd., New Delhi

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

ITA 1855/DEL/2015[2010-11]Status: DisposedITAT Delhi30 Nov 2021AY 2010-11

Bench: Shri Amit Shukla & Dr. B.R.R. Kumar(Through Video Conferencing)

For Appellant: Shri M. P. RastogiFor Respondent: Shri S. Najmi [CIT] – D. R
Section 115JSection 14ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH “D”: NEW DELHI ] BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER (Through Video Conferencing) ITA. No. 1329/Del/2015 (Assessment Year: 2010-11) Uflex Limited, ACIT, 305, 3rd Floor,Bhanot Vs. Central Circle :27, Corner, New Delhi. Pamposh Enclave, Gr. Kailash–I, New Delhi – 110 048. PAN: AAACF0109J AND ITA. No. 1855/Del/2015 (Assessment Year: 2010-11) DCIT, Uflex Limited, Central Circle : 18, Vs. 305, 3rd Floor, Bhanot New Delhi. Corner, Pamposh Enclave, Gr.Kailash–I New Delhi – 110 048. PAN: AAACF0109J (Appellants) (Respondents)…

Uflex Ltd., New Delhi vs. ACIT, New Delhi

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

ITA 1329/DEL/2015[2010-11]Status: DisposedITAT Delhi30 Nov 2021AY 2010-11

Bench: Shri Amit Shukla & Dr. B.R.R. Kumar(Through Video Conferencing)

For Appellant: Shri M. P. RastogiFor Respondent: Shri S. Najmi [CIT] – D. R
Section 115JSection 14ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH “D”: NEW DELHI ] BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER (Through Video Conferencing) ITA. No. 1329/Del/2015 (Assessment Year: 2010-11) Uflex Limited, ACIT, 305, 3rd Floor,Bhanot Vs. Central Circle :27, Corner, New Delhi. Pamposh Enclave, Gr. Kailash–I, New Delhi – 110 048. PAN: AAACF0109J AND ITA. No. 1855/Del/2015 (Assessment Year: 2010-11) DCIT, Uflex Limited, Central Circle : 18, Vs. 305, 3rd Floor, Bhanot New Delhi. Corner, Pamposh Enclave, Gr.Kailash–I New Delhi – 110 048. PAN: AAACF0109J (Appellants) (Respondents)…

Hero Moto Corp Ltd., New Delhi vs. Neac, Delhi

ITA 706/DEL/2021[2016-17]Status: DisposedITAT Delhi26 Nov 2021AY 2016-17

Bench: Shri Kul Bharat & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri Ajay Vohra, Sr. AdvocateFor Respondent: Shri Surendra Pal
Section 143(3)Section 144BSection 144CSection 144C(13)Section 145Section 1lSection 80ISection 92C

…IT: 394 ITR 449(SC) iii. Maxopp Investment Ltd: 347 ITR 272 (Del.)- Affirmed by the Hon‟ble Supreme Court in 402 ITR 640 iv. CIT v. Essar Teleholdings Ltd.: 401 ITR 445 (SC) v. PCIT v. Vedanta Ltd.:[2019] 261 Taxman 179 (Delhi) vi. H.T. Media Limited v. PCIT: 399 ITR 576 (Del) vii. Eicher Motors Ltd. vs. CIT: 398 ITR 51 (Del) viii. PCIT vs. U.K. Paints (India) (P.) Ltd.: 392 ITR 552 (Del.) ix. CIT v. Abhishek Industries Ltd.: 380 ITR 652 (P&H) x. CIT vs. I.P. Support Services India (P) Ltd: 378 ITR 240 (Del) xi. Joint Investments (P.) Ltd. v. CIT: 372 ITR 694 (Del) xii. CIT v. Taikisha Engg. India Ltd.: 370 ITR 3…

Exlservices.Com (India) Pvt. Ltd., New Delhi vs. DCIT, Ltu, Circle- 1, New Delhi

In the result, appeal of the assessee is partly allowed

ITA 7392/DEL/2018[2014-15]Status: DisposedITAT Delhi06 Sept 2021AY 2014-15

Bench: Sh. Anil Chaturvedi & Sh. Kul Bharat(Through Video Conferencing) Exlservices.Com (India) Vs. Acit Pvt. Ltd., Large Taxpayer Unit, 414, 4Th Floor, Plot No.10 Circle – 1, Nbcc Plaza & 11, Dlp Jasola Tower-B, Pushp Vihar, Dda District Centre, Saket, New Delhi New Delhi - 110025 Pan No. Aaace 5174 C (Appellant) (Respondent) Assessee By Shri Ajay Vohra, Sr. Adv. Shri Neeraj Jain, Adv. Shri Saksham Singhal, Adv. Revenue By Ms. Rinku Singh, Sr. D.R. Date Of Hearing: 31.08.2021 Date Of Pronouncement: 06.09.2021 Order Per Anil Chaturvedi, Am: This Appeal Filed By The Assessee Is Directed Against The Order Dated 31.08.2018 Passed By The Commissioner Of Income Tax (Appeals)-22, New Delhi Relating To Assessment Year 2014-15. 2. The Relevant Facts As Culled From The Material On Records Are As Under :

Section 143(3)Section 14ASection 155JSection 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’, NEW DELHI BEFORE SH. ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SH. KUL BHARAT, JUDICIAL MEMBER (THROUGH VIDEO CONFERENCING) ExLServices.com (India) Vs. ACIT Pvt. Ltd., Large Taxpayer Unit, 414, 4th Floor, Plot No.10 Circle – 1, NBCC Plaza, & 11, DLP Jasola Tower-B, Pushp Vihar, DDA District Centre, Saket, New Delhi New Delhi - 110025 PAN No. AAACE 5174 C (APPELLANT) (RESPONDENT) Assessee by Shri Ajay Vohra, Sr. Adv. Shri Neeraj Jain, Adv. Shri Saksham Singhal, Adv. Revenue by Ms. Rinku Singh, Sr. D.R. Date of hearing: 31.08.2021 Date of Pronouncement: 06.09.2021…

Ht Media Ltd., New Delhi vs. Addlcit, Range-4, New Delhi

In the result, the assessee’s appeal is partly

ITA 1876/DEL/2018[2013-14]Status: DisposedITAT Delhi26 Aug 2021AY 2013-14

Bench: Shri R.K. Panda & Shri Vijay Pal Rao

For Appellant: Sh. V.P. Gupta, AdvFor Respondent: Ms. Sunita Singh, CIT DR
Section 115JSection 14ASection 14A(1)

…Act, 1961 and, therefore, the disallowance made by the AO is not justified and liable to be deleted. In support of his contention he has relied upon the decision of the Hon’ble Jurisdictional High Court in assessee’s own case i.e. M/s HT Media Ltd. Vs. CIT 399 ITR 576. The Ld. AR has pointed out that an identical issue was considered by the Hon’ble Jurisdictional High Court in assessee’s own case and it was held that since there was a failure by the AO to comply with the mandatory requirement of section 14A(2) of the Act read with Rule 8D of the Income Tax Rules and to record his satisfaction as required t…

Technologies Ltd) vs. ACIT

Appeals are allowed

ITA/214/2020HC Delhi05 Jul 2021
For Appellant: -.................................................................... 8For Respondent: - .................................................................. 10
Section 10BSection 143(3)Section 14ASection 254Section 35D

…ion, we are of the view that the Tribunal in calculating the disallowance as per the provisions of Rule 8D(2)(iii) of the Rules was not in order. In this context, the observations made by a division bench of this Court in H.T. Media Ltd. vs. Pr. CIT (2017) 399 ITR 576 (Del), being apposite, are extracted hereafter. “Failure of the AO to record satisfaction 2021:DHC:1941-DB ITA 213-215/2020 Page 24 of 33 32. The question regarding the failure of the AO to record his dissatisfaction with the correctness of the Assessee's claim regarding administrative expenses of Rs. 3 lakhs arises in ITA 349 of…

Technologies Ltd) vs. ACIT

Appeals are allowed

ITA/215/2020HC Delhi05 Jul 2021
For Appellant: -.................................................................... 8For Respondent: - .................................................................. 10
Section 10BSection 143(3)Section 14ASection 254Section 35D

…ion, we are of the view that the Tribunal in calculating the disallowance as per the provisions of Rule 8D(2)(iii) of the Rules was not in order. In this context, the observations made by a division bench of this Court in H.T. Media Ltd. vs. Pr. CIT (2017) 399 ITR 576 (Del), being apposite, are extracted hereafter. “Failure of the AO to record satisfaction Digitally Signed By:VIPIN KUMAR RAI Signing Date:06.07.2021 10:14:02 Signature Not Verified ITA 213-215/2020 Page 24 of 33 32. The question regarding the failure of the AO to record his dissatisfaction with the correctness of the Assessee's cl…

Technologies Ltd) vs. ACIT

Appeals are allowed

ITA/213/2020HC Delhi05 Jul 2021
For Appellant: -.................................................................... 8For Respondent: - .................................................................. 10
Section 10BSection 143(3)Section 14ASection 254Section 35D

…ion, we are of the view that the Tribunal in calculating the disallowance as per the provisions of Rule 8D(2)(iii) of the Rules was not in order. In this context, the observations made by a division bench of this Court in H.T. Media Ltd. vs. Pr. CIT (2017) 399 ITR 576 (Del), being apposite, are extracted hereafter. “Failure of the AO to record satisfaction 2021:DHC:1941-DB ITA 213-215/2020 Page 24 of 33 32. The question regarding the failure of the AO to record his dissatisfaction with the correctness of the Assessee's claim regarding administrative expenses of Rs. 3 lakhs arises in ITA 349 of…

Assistant Commissioner of Income Tax 2(3)(1), Mumbai vs. Tata Capital Limited, Mumbai

In the result, appeals of the assessee are partly allowed as indicated above and revenue’s appeals are dismissed

ITA 60/MUM/2018[2013-14]Status: DisposedITAT Mumbai18 Jun 2021AY 2013-14

Bench: Shri C.N. Prasad, Hon'Ble & Shri M. Balaganesh, Hon'Ble

For Appellant: Shri Niraj ShethFor Respondent: Shri Manjunatha Swamy
Section 143(3)Section 14A

…on the following decisions: - i. Maxopp Investment Ltd. v. CIT [402 ITR 640 (SC)] ii. Godrej and Boyce Manufacturing company Ltd. v. DCIT [394 ITR 449 (SC)] iii. PCIT v. Reliance Capital Asset Management Ltd., [400 ITR 217 (Bom)] iv. H.T. Media Ltd., v. PCIT [399 ITR 576 (Del.)] 8. With regard to the additional ground No.2 of grounds of appeal i.e., in respect of deduction of education cess on income tax and secondary and higher education cess on Income-tax, Learned Counsel for the assessee placing reliance on the decision of the Hon'ble Jurisdictional High Court in the case of Sesa Goa Ltd., v. JCIT [423 ITR 42…

Assistant Commissioner of Income Tax 2(3)(1), Mumbai vs. Tata Capital Limited, Mumbai

In the result, appeals of the assessee are partly allowed as indicated above and revenue’s appeals are dismissed

ITA 59/MUM/2018[2012-13]Status: DisposedITAT Mumbai18 Jun 2021AY 2012-13

Bench: Shri C.N. Prasad, Hon'Ble & Shri M. Balaganesh, Hon'Ble

For Appellant: Shri Niraj ShethFor Respondent: Shri Manjunatha Swamy
Section 143(3)Section 14A

…on the following decisions: - i. Maxopp Investment Ltd. v. CIT [402 ITR 640 (SC)] ii. Godrej and Boyce Manufacturing company Ltd. v. DCIT [394 ITR 449 (SC)] iii. PCIT v. Reliance Capital Asset Management Ltd., [400 ITR 217 (Bom)] iv. H.T. Media Ltd., v. PCIT [399 ITR 576 (Del.)] 8. With regard to the additional ground No.2 of grounds of appeal i.e., in respect of deduction of education cess on income tax and secondary and higher education cess on Income-tax, Learned Counsel for the assessee placing reliance on the decision of the Hon'ble Jurisdictional High Court in the case of Sesa Goa Ltd., v. JCIT [423 ITR 42…

Tata Capital Ltd, Mumbai vs. DCIT 2(3)(1), Mumbai

In the result, appeals of the assessee are partly allowed as indicated above and revenue’s appeals are dismissed

ITA 7059/MUM/2017[2013-14]Status: DisposedITAT Mumbai18 Jun 2021AY 2013-14

Bench: Shri C.N. Prasad, Hon'Ble & Shri M. Balaganesh, Hon'Ble

For Appellant: Shri Niraj ShethFor Respondent: Shri Manjunatha Swamy
Section 143(3)Section 14A

…on the following decisions: - i. Maxopp Investment Ltd. v. CIT [402 ITR 640 (SC)] ii. Godrej and Boyce Manufacturing company Ltd. v. DCIT [394 ITR 449 (SC)] iii. PCIT v. Reliance Capital Asset Management Ltd., [400 ITR 217 (Bom)] iv. H.T. Media Ltd., v. PCIT [399 ITR 576 (Del.)] 8. With regard to the additional ground No.2 of grounds of appeal i.e., in respect of deduction of education cess on income tax and secondary and higher education cess on Income-tax, Learned Counsel for the assessee placing reliance on the decision of the Hon'ble Jurisdictional High Court in the case of Sesa Goa Ltd., v. JCIT [423 ITR 42…

Tata Capital Ltd, Mumbai vs. DCIT 2(3)(1), Mumbai

In the result, appeals of the assessee are partly allowed as indicated above and revenue’s appeals are dismissed

ITA 7058/MUM/2017[2012-13]Status: DisposedITAT Mumbai18 Jun 2021AY 2012-13

Bench: Shri C.N. Prasad, Hon'Ble & Shri M. Balaganesh, Hon'Ble

For Appellant: Shri Niraj ShethFor Respondent: Shri Manjunatha Swamy
Section 143(3)Section 14A

…on the following decisions: - i. Maxopp Investment Ltd. v. CIT [402 ITR 640 (SC)] ii. Godrej and Boyce Manufacturing company Ltd. v. DCIT [394 ITR 449 (SC)] iii. PCIT v. Reliance Capital Asset Management Ltd., [400 ITR 217 (Bom)] iv. H.T. Media Ltd., v. PCIT [399 ITR 576 (Del.)] 8. With regard to the additional ground No.2 of grounds of appeal i.e., in respect of deduction of education cess on income tax and secondary and higher education cess on Income-tax, Learned Counsel for the assessee placing reliance on the decision of the Hon'ble Jurisdictional High Court in the case of Sesa Goa Ltd., v. JCIT [423 ITR 42…