High Courts in CIT v. Suzlon Energy Ltd.

215 Taxmann 272High Court2013#5001 most cited

What is High Courts in CIT v. Suzlon Energy Ltd. authority for?

Section 14A of the Income Tax Act is not applicable to investments made in tax-free securities if interest-free funds are available with the assessee. This is because there is a presumption that such investments are made out of these available interest-free funds.

23

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2024.

Also referred to as

CIT v. Suzlon Energy Ltd. · Section 14A · tax-free securities · interest-free funds · disallowance under section 14a · presumption of investment

Also reported as

33 Taxmann.com 157

Sections most often in play

Section 14ASection 36(1)(vii)Section 36(1)(viii)Section 40A(9)Section 41(4)

Issues it is cited on

section 80ia(8)section 80msection 194hsection 80icsection 194jsection 40a(2)(b)section 2(22)section 2(22)(e)section 40a(2)commercial expediencydisallowance under section 14asection 80ia

Judgments citing High Courts in CIT v. Suzlon Energy Ltd.

Maruti Suzuki India Ltd., New Delhi vs. Addl. CIT, New Delhi

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

ITA 6021/DEL/2012[2008-09]Status: DisposedITAT Delhi09 Nov 2017AY 2008-09

Bench: Shri N.K. Saini & Shri K.N. Charry

Section 143(3)Section 144CSection 144C(5)Section 14ASection 35DSection 43BSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘I’ NEW DELHI BEFORE SHRI N.K. SAINI, ACCOUNTANT MEMBER & SHRI K.N. CHARRY, JUDICIAL MEMBER ITA No.-6021/Del/2012 (Assessment Year: 2008-09) Maruti Suzuki India Ltd. vs Addl. CIT Plot No. 1, Nelson Mandela Road, Range-6, Vasant Kunj, New Delhi. C.R. Building, PAN-AAACM0829Q New Delhi. (APPELLANT) (RESPONDENT) Assessee by Sh. Ajay Vohra Revenue by Sh. Aprender Kumar Date of Hearing 21.08.2017 Date of Pronouncement 09.11.2017 ORDER PER SHRI K.N. CHARY, JUDICIAL MEMBER This is an appeal challenging the order dated 29.10.2012 passed by the Assessing Officer u/…

Maruti Suzuki India Ltd., New Delhi vs. Addl. CIT, New Delhi

Appeal is allowed

ITA 5720/DEL/2011[2007-08]Status: DisposedITAT Delhi12 Jul 2016AY 2007-08

Bench: Shri I.C. Sudhir & Shri L.P. Sahu Assessment Year: 2007-08 Assessment Year: 2007-08 Maruti Suzuki India Ltd., Vs. Additional Cit, Plot No.1, Nelson Mandela Road, Range-6, Vasant Road, New Delhi. New Delhi. (Pan: Aaacm0829Q) (Appellant) (Respondent) Assessee By: S/Shri Ajay Vohra, Sr. Adv. Neeraj Jain, Rohit Jain, Adv. Romit Katyal & Ms. Tejasvi Jain, Cas Department By:Shri Amrendra Kumar, Cit(Dr)

For Appellant: S/Shri Ajay Vohra, Sr. Adv. NeerajFor Respondent: Shri Amrendra Kumar, CIT(DR)

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH “I-1” NEW DELHI) BEFORE SHRI I.C. SUDHIR AND SHRI L.P. SAHU Assessment Year: 2007-08 Assessment Year: 2007-08 Maruti Suzuki India Ltd., vs. Additional CIT, Plot No.1, Nelson Mandela Road, Range-6, Vasant Road, New Delhi. New Delhi. (PAN: AAACM0829Q) (Appellant) (Respondent) Assessee by: S/Shri Ajay Vohra, Sr. Adv. Neeraj Jain, Rohit Jain, Adv. Romit Katyal & Ms. Tejasvi Jain, CAs Department by:Shri Amrendra Kumar, CIT(DR) C O R R I G E N D U M It has come to our notice that there are few typographical mistakes in the Order dated 20.5.2016 of the ITAT, which needs…

Ruchi Realty Holdings Ltd, Mumbai vs. ACIT RG 3(3), Mumbai

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

ITA 7622/MUM/2013[2010-11]Status: DisposedITAT Mumbai06 Jan 2016AY 2010-11

Bench: S/Shri B.R.Baskaran & Amarjit Singhआयकर अपील सं/ I.T.A. No.7622/Mum/2013 ("नधा"रण वष" / Assessment Year: 2010-11) Ruchi Realty Holdings Ltd. Acit 3(3) बनाम/ 610, Tulasiani Chambers, Mumbai Vs. Nariman Point, Mumbai "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aadcr7664R .. (अपीलाथ" /Appellant) (""यथ" / Respondent)

For Appellant: Shri Bhupendra Shah
Section 10(34)Section 143(1)Section 143(2)Section 14A

…आयकर अपील"य अ"धकरण,“डी” "यायपीठ, मुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “D” 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.7622/Mum/2013 ("नधा"रण वष" / Assessment Year: 2010-11) Ruchi Realty Holdings Ltd. ACIT 3(3) बनाम/ 610, Tulasiani Chambers, Mumbai Vs. Nariman Point, Mumbai "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AADCR7664R .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Assessee by: Shri Bhupendra Shah Shri S.K.Mishra Department by: सुनवाई क" तार"ख / Date of Hearing:…