HT Media Ltd. v. Pr. Commissioner of Income Tax

85 Taxmann.com 113High Court2017#1649 most cited

What is HT Media Ltd. v. Pr. Commissioner of Income Tax authority for?

The Assessing Officer must record objective satisfaction, based on objective analysis and cogent reasons, before invoking Section 14A and applying Rule 8D for disallowing expenditure related to exempt income. Furthermore, disallowance under Section 14A applies only to investments that have actually yielded exempt income during the relevant assessment year.

69

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2026.

Also referred to as

HT Media Ltd. v. Pr. Commissioner of Income Tax · CIT v. Om Prakash Khaitan · Section 14A · Rule 8D · Assessing Officer satisfaction · recorded satisfaction · disallowance · exempt income · mechanical invocation · expenditure

Also reported as

376 ITR 390

Sections most often in play

Section 1961Section 14ASection 143(3)Section 1963Section 143(3) of the Income Tax ActSection 14A of the Income Tax ActSection 37(1)Section 199

Issues it is cited on

section 8dsection 8d(2)(ii)section 14(2)section 33bsection 134section 198section 80ia(5)section 14a(1)section 197asection 14a(2)section 148(2)section 40(a)(ii)

Judgments citing HT Media Ltd. v. Pr. Commissioner of Income Tax

Tech Mahindra Business Services Ltd., Mumbai vs. The Assistant Commissioner of Income Tax, Circle-13(3)(2), Mumbai

In the result, appeal by the assessee is partly allowed

ITA 1256/MUM/2022[2017-18]Status: DisposedITAT Mumbai24 Jul 2023AY 2017-18

Bench: Shri Vikas Awasthy & Shri Gagan Goyalआअसं.1256/मुं/ 2022 (िन.व.2017-18) Tech Mahindra Business Services Limited. Ground Floor, Spectrum Towers, Mindspace, Chincholi Bunder Link Road, Malad West, Mumbai – 400 064. Pan: Aabch-8136-L ...... अपीलाथ" /Appellant बनाम Vs. The Assistant Commissioner Of Income Tax, Circle – 13(3)(2), Room No.229, 2Nd Floor, Aaykar Bhavan, Mk Road, Mumbai – 400 020. ..... "ितवादी/Respondent अपीलाथ" "ारा/ Appellant By : Shri J.D,Mistri, Sr. Advocate With Shri Harsh Kapadia, Advocate "ितवादी "ारा/Respondent By : Ms. Richa Gulati, Sr.Ar सुनवाई क" ितिथ/ Date Of Hearing : 28/04/2023 घोषणा क" ितिथ/ Date Of Pronouncement : 24/07/2023 आदेश आदेश/ Order आदेश आदेश Per Vikas Awasthy, Jm: This Appeal By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [In Short ‘The Cit(A)’] Dated 30/03/2022, For The Assessment Year 2017-18. 2. The Assessee In Appeal Has Raised Solitary Ground Assailing Disallowance Made U/S. 14A Of Income Tax Act, 1961 (In Short ‘The Act’) R.W. Rule 8D Of The Income Tax Rules, 1962 (In Short ‘The Rules’) Amounting To Rs.80,08,567/-. The Assessee Vide Application Dated 13/09/2022 Has Raised An Additional Ground

For Appellant: Shri J.D,Mistri, Sr. Advocate with Shri Harsh Kapadia, AdvocateFor Respondent: Ms. Richa Gulati, Sr.AR
Section 14A

…आयकर अपीलीय अिधकरण मुंबई पीठ “ई ”, मुंबई पीठ "ी िवकास अव"थी, "याियक सद"य एवं "ी गगन गोयल, लेखाकार सद"य के सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI GAGAN GOYAL, ACCOUNTANT MEMBER आअसं.1256/मुं/ 2022 (िन.व.2017-18) Tech Mahindra Business Services Limited. Ground Floor, Spectrum Towers, Mindspace, Chincholi Bunder Link Road, Malad West, Mumbai – 400 064. PAN: AABCH-8136-L ...... अपीलाथ" /Appellant बनाम Vs. The Assistant Commissioner of Income Tax, Circle – 13(3)(2), Room No.229, 2nd Floor, Aaykar Bhavan, MK Road, Mumbai – 400 020. ..... "ि…

M/S. Computer Science Corporation India Pvt. Ltd., Chennai vs. Deputy Commissioner of Income Tax-Circle 2(1), Indore

In the result, all the three appeals are partly allowed for statistical purpose and the Stay Application is also disposed of

ITA 319/IND/2018[2013-14]Status: DisposedITAT Indore10 Apr 2023AY 2013-14

Bench: Ms. Suchitra Kamble & Shri Bhagirath Mal Biyani

For Appellant: Shri Vishal Kalra, AdvocateFor Respondent: Shri P.K. Mishra, CIT DR
Section 143(3)Section 144C(13)Section 144C(8)

…Assessing Officer has not recorded satisfaction regarding incorrectness of the assessee’s claim on the basis of objective analysis and cogent reasons. The Ld. AR relied upon the decision of Hon’ble Delhi High Court in the case of HT Media Limited vs. Pr. CIT, 399 ITR 596 and CIT vs. Taikisha Engineering India Limited, 370 ITR 338 as well as Joint Investments (P) Limited, 372 ITR 694. The Ld. AR further submitted that without prejudice to the above submissions, no disallowance was required to be made under Section 14A read with Rule 8D as the investment of Rs.18,65,61,000/- was held in subsidiary Fortune Infotech…

M/S. Computer Science Corporation India Pvt. Ltd., Chennai vs. The ACIT-Circle 2(1), Indore

In the result, all the three appeals are partly allowed for statistical purpose and the Stay Application is also disposed of

ITA 292/IND/2017[2012-13]Status: DisposedITAT Indore10 Apr 2023AY 2012-13

Bench: Ms. Suchitra Kamble & Shri Bhagirath Mal Biyani

For Appellant: Shri Vishal Kalra, AdvocateFor Respondent: Shri P.K. Mishra, CIT DR
Section 143(3)Section 144C(13)Section 144C(8)

…Assessing Officer has not recorded satisfaction regarding incorrectness of the assessee’s claim on the basis of objective analysis and cogent reasons. The Ld. AR relied upon the decision of Hon’ble Delhi High Court in the case of HT Media Limited vs. Pr. CIT, 399 ITR 596 and CIT vs. Taikisha Engineering India Limited, 370 ITR 338 as well as Joint Investments (P) Limited, 372 ITR 694. The Ld. AR further submitted that without prejudice to the above submissions, no disallowance was required to be made under Section 14A read with Rule 8D as the investment of Rs.18,65,61,000/- was held in subsidiary Fortune Infotech…

M/S. Computer Sciences Corporation India Private Limited, Indore vs. The Asst. Commissioner of Income Tax-2(1), Indore

In the result, all the three appeals are partly allowed for statistical purpose and the Stay Application is also disposed of

ITA 179/IND/2016[2011-12]Status: DisposedITAT Indore10 Apr 2023AY 2011-12

Bench: Ms. Suchitra Kamble & Shri Bhagirath Mal Biyani

For Appellant: Shri Vishal Kalra, AdvocateFor Respondent: Shri P.K. Mishra, CIT DR
Section 143(3)Section 144C(13)Section 144C(8)

…Assessing Officer has not recorded satisfaction regarding incorrectness of the assessee’s claim on the basis of objective analysis and cogent reasons. The Ld. AR relied upon the decision of Hon’ble Delhi High Court in the case of HT Media Limited vs. Pr. CIT, 399 ITR 596 and CIT vs. Taikisha Engineering India Limited, 370 ITR 338 as well as Joint Investments (P) Limited, 372 ITR 694. The Ld. AR further submitted that without prejudice to the above submissions, no disallowance was required to be made under Section 14A read with Rule 8D as the investment of Rs.18,65,61,000/- was held in subsidiary Fortune Infotech…

M/S Tata Global Beverages Limited, Kolkata vs. The DCIT, Circle-4(2), Kolkata

In the result, the appeals filed by the assessee for AY 2012-

ITA 1899/KOL/2017[2013-14]Status: DisposedITAT Kolkata13 Feb 2023AY 2013-14

Bench: Dr. Manish Borad & Sonjoy Sarma

Section 143(3)Section 14ASection 92B

…आयकर अपीलीय अधिकरण कोलकाता 'सी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA डॉ. मनीष बोरड, लेखा सदस्य एवं श्री संजय शमाा, न्याधयक सदस्य के समक्ष Before DR. MANISH BORAD, ACCOUNTANT MEMBER & SONJOY SARMA, JUDICIAL MEMBER I.T.A. No.: 1854/Kol/2016 Assessment Year: 2012-13 M/s. Tata Global Beverages Limited.........................Appellant [PAN: AABCT 0602 K] Vs. DCIT, Circle-4(2), Kolkata.....................................Respondent I.T.A. No.: 1899/Kol/2017 Assessment Year: 2013-14 M/s. Tata Global Beverages Limited.........................Appellant [PAN: AABCT 0602 K] Vs. D…

M/S Tata Global Beverages Limited, Kolkata vs. The DCIT, Circle-4(2), Kolkata

In the result, the appeals filed by the assessee for AY 2012-

ITA 1854/KOL/2016[2012-13]Status: DisposedITAT Kolkata13 Feb 2023AY 2012-13

Bench: Dr. Manish Borad & Sonjoy Sarma

Section 143(3)Section 14ASection 92B

…आयकर अपीलीय अधिकरण कोलकाता 'सी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA डॉ. मनीष बोरड, लेखा सदस्य एवं श्री संजय शमाा, न्याधयक सदस्य के समक्ष Before DR. MANISH BORAD, ACCOUNTANT MEMBER & SONJOY SARMA, JUDICIAL MEMBER I.T.A. No.: 1854/Kol/2016 Assessment Year: 2012-13 M/s. Tata Global Beverages Limited.........................Appellant [PAN: AABCT 0602 K] Vs. DCIT, Circle-4(2), Kolkata.....................................Respondent I.T.A. No.: 1899/Kol/2017 Assessment Year: 2013-14 M/s. Tata Global Beverages Limited.........................Appellant [PAN: AABCT 0602 K] Vs. D…

DCIT Circle-25(2), New Delhi vs. Transcend Infrastructure Pvt. Ltd., Gurgaon

In the result, appeal of the Revenue is dismissed

ITA 5178/DEL/2019[2014-15]Status: DisposedITAT Delhi29 Jun 2022AY 2014-15

Bench: Sh. Anil Chaturvedi & Sh. Anubhav Sharmadcit Vs. Transcend Infrastructure Circle – 25(2) Pvt. Ltd. New Delhi - 110002 Plot No. B-15, Ff, Sec-32, Gurgaon-122 001 Pan No. Aacct 7115 Q (Appellant) (Respondent)

Section 115JSection 143(3)Section 14A

…ction of assessing officer that voluntary disallowance made by assessee is unreasonable and unsatisfactory and in absence of such satisfaction, disallowance is not justified. It is further held by Hon'ble Court in another case namely CIT Vs Om Prakash Khaitan 376 ITR 390 that even if satisfaction is recorded, no disallowance can be made if no nexus between expenditure incurred and income not forming part of total income has been established by AO. In the case Cheminvest Ltd. vs. CIT 378 ITR 33, Hon’ble Court, after reversing the decision of Spl. Bench, opined that if no exempt income was earned by the assessee in…

ACIT, Circle- 17(1), New Delhi vs. Mlv Credits Holding & Leasing Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 6668/DEL/2017[2013-14]Status: DisposedITAT Delhi21 Sept 2021AY 2013-14

Bench: Shri R.K.Panda & Shri Kul Bharatassessment Year : 2013-14 Acit, Vs M/S Modern Mvl Credits Circle-17(1), Holding & Leasing Ltd. New Delhi F-79,/18, Sainik Farm, New Delhi-110062 Pan-Aaacm9072H Appellant Respondent

Section 143(3)Section 14A

…ction of assessing officer that voluntary disallowance made by assessee is unreasonable and unsatisfactory and in absence of such satisfaction, disallowance is not justified. It is further held by Hon'ble Court in another case namely CIT Vs Om Prakash Khaitan 376 ITR 390 that even if satisfaction is recorded, no disallowance can be made if no nexus between expenditure incurred and income not forming part of total income has been established by AO. In the case 5 | P a g e Cheminvest Ltd Vs CIT 378 ITR 33, Hon'ble Court, after reversing the decision of Spl. Bench, opined that if no exempted income was earned by th…

Dolphin Hotels Limited, R.R.Dist vs. ACIT, Circle-16(2), Hyderabad

In the result, appeal of the assessee is allowed for statistical purposes as indicated herein above

ITA 540/HYD/2017[2009-10]Status: DisposedITAT Hyderabad29 Jul 2021AY 2009-10

Bench: Smt. P. Madhavi Devi & Shri A. Mohan Alankamonya.Y. 2009-10 Dolphin Hotels Limited, Vs. Acit, ‘Hotel Sitara’, Ramoji Film Circle-16(2), City, Hayathnagar Mandal, Hyderabad. Ranga Reddy District- 501512. Pan: Aaacd 7740 B (Appellant) (Respondent) Assessee By Sri V. Siva Kumar Revenue By Sri D.J. Prabhakar Anand, Dr Date Of Hearing: 16/06/2021 Date Of Pronouncement: 29/07/2021 Order

Section 14Section 143(1)Section 143(3)Section 14ASection 14A(2)

…issue in the assessment order and further making addition of Rs. 14,60,534/-. The appellant relied on several judicial decision like CIT vs. Reliance Industries Limited 339 ITR 632 (Bom), CIT vs. Deepak Mittal, 361 ITR 132 ( P & H), CIT vs. Om Prakash Khaitan 376 ITR 390 (Delhi) etc., wherein it is held that when own funds are utilised for making investment no disallowance is required to be made U/s. 14A r.w.r 8D. It is also relevant to note that the Assessing Officer did not establish any nexus between the borrowed funds and the investments made calling for disallowance U/s 14A. Further the appellant also submit…

Petronet Lng Ltd., New Delhi vs. Addl. CIT, New Delhi

Appeal of the assessee is allowed

ITA 5232/DEL/2015[2011-12]Status: DisposedITAT Delhi18 Mar 2021AY 2011-12

Bench: Sh. Sudhanshu Srivastavadr. B. R. R. Kumar(Through Video Conferencing) Ita No. 5230/Del/2015 : Asstt. Year : 2009-10 Ita No. 5231/Del/2015 : Asstt. Year : 2010-11 Ita No. 5232/Del/2015 : Asstt. Year : 2011-12 Petronet Lng Ltd., Vs Deputy Commissioner Of First Floor, World Trade Centre, Income Tax, Circle-19(2), Babar Road, Barakhamba Lane, New Delhi New Delhi-110001 (Appellant) (Respondent) Pan No. Aaacp8148D Ita No. 4902/Del/2015 : Asstt. Year : 2009-10 Ita No. 4903/Del/2015 : Asstt. Year : 2010-11 Ita No. 4904/Del/2015 : Asstt. Year : 2011-12 Deputy Commissioner Of Vs Petronet Lng Ltd., Income Tax, Circle-19(2), First Floor, World Trade Centre, New Delhi Babar Road, Barakhamba Lane, New Delhi-110001 (Appellant) (Respondent) Pan No. Aaacp8148D Assessee By : Sh. Vishal Kalra, Adv. Revenue By : Sh. H. K. Choudhary, Cit Dr Date Of Hearing: 27.01.2021 Date Of Pronouncement: 18.03.2021

For Appellant: Sh. Vishal Kalra, AdvFor Respondent: Sh. H. K. Choudhary, CIT DR
Section 14ASection 234C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI Before Sh. Sudhanshu Srivastava, Judicial Member Dr. B. R. R. Kumar, Accountant Member (Through Video Conferencing) ITA No. 5230/Del/2015 : Asstt. Year : 2009-10 ITA No. 5231/Del/2015 : Asstt. Year : 2010-11 ITA No. 5232/Del/2015 : Asstt. Year : 2011-12 Petronet LNG Ltd., Vs Deputy Commissioner of First Floor, World Trade Centre, Income Tax, Circle-19(2), Babar Road, Barakhamba Lane, New Delhi New Delhi-110001 (APPELLANT) (RESPONDENT) PAN No. AAACP8148D ITA No. 4902/Del/2015 : Asstt. Year : 2009-10 ITA No. 4903/Del/2015 : Asstt. Year : 2010-11…

Petronet Lng Ltd., New Delhi vs. Addl. CIT, New Delhi

Appeal of the assessee is allowed

ITA 5231/DEL/2015[2010-11]Status: DisposedITAT Delhi18 Mar 2021AY 2010-11

Bench: Sh. Sudhanshu Srivastavadr. B. R. R. Kumar(Through Video Conferencing) Ita No. 5230/Del/2015 : Asstt. Year : 2009-10 Ita No. 5231/Del/2015 : Asstt. Year : 2010-11 Ita No. 5232/Del/2015 : Asstt. Year : 2011-12 Petronet Lng Ltd., Vs Deputy Commissioner Of First Floor, World Trade Centre, Income Tax, Circle-19(2), Babar Road, Barakhamba Lane, New Delhi New Delhi-110001 (Appellant) (Respondent) Pan No. Aaacp8148D Ita No. 4902/Del/2015 : Asstt. Year : 2009-10 Ita No. 4903/Del/2015 : Asstt. Year : 2010-11 Ita No. 4904/Del/2015 : Asstt. Year : 2011-12 Deputy Commissioner Of Vs Petronet Lng Ltd., Income Tax, Circle-19(2), First Floor, World Trade Centre, New Delhi Babar Road, Barakhamba Lane, New Delhi-110001 (Appellant) (Respondent) Pan No. Aaacp8148D Assessee By : Sh. Vishal Kalra, Adv. Revenue By : Sh. H. K. Choudhary, Cit Dr Date Of Hearing: 27.01.2021 Date Of Pronouncement: 18.03.2021

For Appellant: Sh. Vishal Kalra, AdvFor Respondent: Sh. H. K. Choudhary, CIT DR
Section 14ASection 234C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI Before Sh. Sudhanshu Srivastava, Judicial Member Dr. B. R. R. Kumar, Accountant Member (Through Video Conferencing) ITA No. 5230/Del/2015 : Asstt. Year : 2009-10 ITA No. 5231/Del/2015 : Asstt. Year : 2010-11 ITA No. 5232/Del/2015 : Asstt. Year : 2011-12 Petronet LNG Ltd., Vs Deputy Commissioner of First Floor, World Trade Centre, Income Tax, Circle-19(2), Babar Road, Barakhamba Lane, New Delhi New Delhi-110001 (APPELLANT) (RESPONDENT) PAN No. AAACP8148D ITA No. 4902/Del/2015 : Asstt. Year : 2009-10 ITA No. 4903/Del/2015 : Asstt. Year : 2010-11…

Petronet Lng Ltd., New Delhi vs. Addl. CIT, New Delhi

Appeal of the assessee is allowed

ITA 5230/DEL/2015[2009-10]Status: DisposedITAT Delhi18 Mar 2021AY 2009-10

Bench: Sh. Sudhanshu Srivastavadr. B. R. R. Kumar(Through Video Conferencing) Ita No. 5230/Del/2015 : Asstt. Year : 2009-10 Ita No. 5231/Del/2015 : Asstt. Year : 2010-11 Ita No. 5232/Del/2015 : Asstt. Year : 2011-12 Petronet Lng Ltd., Vs Deputy Commissioner Of First Floor, World Trade Centre, Income Tax, Circle-19(2), Babar Road, Barakhamba Lane, New Delhi New Delhi-110001 (Appellant) (Respondent) Pan No. Aaacp8148D Ita No. 4902/Del/2015 : Asstt. Year : 2009-10 Ita No. 4903/Del/2015 : Asstt. Year : 2010-11 Ita No. 4904/Del/2015 : Asstt. Year : 2011-12 Deputy Commissioner Of Vs Petronet Lng Ltd., Income Tax, Circle-19(2), First Floor, World Trade Centre, New Delhi Babar Road, Barakhamba Lane, New Delhi-110001 (Appellant) (Respondent) Pan No. Aaacp8148D Assessee By : Sh. Vishal Kalra, Adv. Revenue By : Sh. H. K. Choudhary, Cit Dr Date Of Hearing: 27.01.2021 Date Of Pronouncement: 18.03.2021

For Appellant: Sh. Vishal Kalra, AdvFor Respondent: Sh. H. K. Choudhary, CIT DR
Section 14ASection 234C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI Before Sh. Sudhanshu Srivastava, Judicial Member Dr. B. R. R. Kumar, Accountant Member (Through Video Conferencing) ITA No. 5230/Del/2015 : Asstt. Year : 2009-10 ITA No. 5231/Del/2015 : Asstt. Year : 2010-11 ITA No. 5232/Del/2015 : Asstt. Year : 2011-12 Petronet LNG Ltd., Vs Deputy Commissioner of First Floor, World Trade Centre, Income Tax, Circle-19(2), Babar Road, Barakhamba Lane, New Delhi New Delhi-110001 (APPELLANT) (RESPONDENT) PAN No. AAACP8148D ITA No. 4902/Del/2015 : Asstt. Year : 2009-10 ITA No. 4903/Del/2015 : Asstt. Year : 2010-11…

DCIT, New Delhi vs. M/S. Petronet Lng Ltd., New Delhi

Appeal of the assessee is allowed

ITA 4904/DEL/2015[2011-12]Status: DisposedITAT Delhi18 Mar 2021AY 2011-12

Bench: Sh. Sudhanshu Srivastavadr. B. R. R. Kumar(Through Video Conferencing) Ita No. 5230/Del/2015 : Asstt. Year : 2009-10 Ita No. 5231/Del/2015 : Asstt. Year : 2010-11 Ita No. 5232/Del/2015 : Asstt. Year : 2011-12 Petronet Lng Ltd., Vs Deputy Commissioner Of First Floor, World Trade Centre, Income Tax, Circle-19(2), Babar Road, Barakhamba Lane, New Delhi New Delhi-110001 (Appellant) (Respondent) Pan No. Aaacp8148D Ita No. 4902/Del/2015 : Asstt. Year : 2009-10 Ita No. 4903/Del/2015 : Asstt. Year : 2010-11 Ita No. 4904/Del/2015 : Asstt. Year : 2011-12 Deputy Commissioner Of Vs Petronet Lng Ltd., Income Tax, Circle-19(2), First Floor, World Trade Centre, New Delhi Babar Road, Barakhamba Lane, New Delhi-110001 (Appellant) (Respondent) Pan No. Aaacp8148D Assessee By : Sh. Vishal Kalra, Adv. Revenue By : Sh. H. K. Choudhary, Cit Dr Date Of Hearing: 27.01.2021 Date Of Pronouncement: 18.03.2021

For Appellant: Sh. Vishal Kalra, AdvFor Respondent: Sh. H. K. Choudhary, CIT DR
Section 14ASection 234C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI Before Sh. Sudhanshu Srivastava, Judicial Member Dr. B. R. R. Kumar, Accountant Member (Through Video Conferencing) ITA No. 5230/Del/2015 : Asstt. Year : 2009-10 ITA No. 5231/Del/2015 : Asstt. Year : 2010-11 ITA No. 5232/Del/2015 : Asstt. Year : 2011-12 Petronet LNG Ltd., Vs Deputy Commissioner of First Floor, World Trade Centre, Income Tax, Circle-19(2), Babar Road, Barakhamba Lane, New Delhi New Delhi-110001 (APPELLANT) (RESPONDENT) PAN No. AAACP8148D ITA No. 4902/Del/2015 : Asstt. Year : 2009-10 ITA No. 4903/Del/2015 : Asstt. Year : 2010-11…

DCIT, New Delhi vs. M/S. Petronet Lng Ltd., New Delhi

Appeal of the assessee is allowed

ITA 4903/DEL/2015[2010-11]Status: DisposedITAT Delhi18 Mar 2021AY 2010-11

Bench: Sh. Sudhanshu Srivastavadr. B. R. R. Kumar(Through Video Conferencing) Ita No. 5230/Del/2015 : Asstt. Year : 2009-10 Ita No. 5231/Del/2015 : Asstt. Year : 2010-11 Ita No. 5232/Del/2015 : Asstt. Year : 2011-12 Petronet Lng Ltd., Vs Deputy Commissioner Of First Floor, World Trade Centre, Income Tax, Circle-19(2), Babar Road, Barakhamba Lane, New Delhi New Delhi-110001 (Appellant) (Respondent) Pan No. Aaacp8148D Ita No. 4902/Del/2015 : Asstt. Year : 2009-10 Ita No. 4903/Del/2015 : Asstt. Year : 2010-11 Ita No. 4904/Del/2015 : Asstt. Year : 2011-12 Deputy Commissioner Of Vs Petronet Lng Ltd., Income Tax, Circle-19(2), First Floor, World Trade Centre, New Delhi Babar Road, Barakhamba Lane, New Delhi-110001 (Appellant) (Respondent) Pan No. Aaacp8148D Assessee By : Sh. Vishal Kalra, Adv. Revenue By : Sh. H. K. Choudhary, Cit Dr Date Of Hearing: 27.01.2021 Date Of Pronouncement: 18.03.2021

For Appellant: Sh. Vishal Kalra, AdvFor Respondent: Sh. H. K. Choudhary, CIT DR
Section 14ASection 234C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI Before Sh. Sudhanshu Srivastava, Judicial Member Dr. B. R. R. Kumar, Accountant Member (Through Video Conferencing) ITA No. 5230/Del/2015 : Asstt. Year : 2009-10 ITA No. 5231/Del/2015 : Asstt. Year : 2010-11 ITA No. 5232/Del/2015 : Asstt. Year : 2011-12 Petronet LNG Ltd., Vs Deputy Commissioner of First Floor, World Trade Centre, Income Tax, Circle-19(2), Babar Road, Barakhamba Lane, New Delhi New Delhi-110001 (APPELLANT) (RESPONDENT) PAN No. AAACP8148D ITA No. 4902/Del/2015 : Asstt. Year : 2009-10 ITA No. 4903/Del/2015 : Asstt. Year : 2010-11…

DCIT, New Delhi vs. M/S. Petronet Lng Ltd., New Delhi

Appeal of the assessee is allowed

ITA 4902/DEL/2015[2009-10]Status: DisposedITAT Delhi18 Mar 2021AY 2009-10

Bench: Sh. Sudhanshu Srivastavadr. B. R. R. Kumar(Through Video Conferencing) Ita No. 5230/Del/2015 : Asstt. Year : 2009-10 Ita No. 5231/Del/2015 : Asstt. Year : 2010-11 Ita No. 5232/Del/2015 : Asstt. Year : 2011-12 Petronet Lng Ltd., Vs Deputy Commissioner Of First Floor, World Trade Centre, Income Tax, Circle-19(2), Babar Road, Barakhamba Lane, New Delhi New Delhi-110001 (Appellant) (Respondent) Pan No. Aaacp8148D Ita No. 4902/Del/2015 : Asstt. Year : 2009-10 Ita No. 4903/Del/2015 : Asstt. Year : 2010-11 Ita No. 4904/Del/2015 : Asstt. Year : 2011-12 Deputy Commissioner Of Vs Petronet Lng Ltd., Income Tax, Circle-19(2), First Floor, World Trade Centre, New Delhi Babar Road, Barakhamba Lane, New Delhi-110001 (Appellant) (Respondent) Pan No. Aaacp8148D Assessee By : Sh. Vishal Kalra, Adv. Revenue By : Sh. H. K. Choudhary, Cit Dr Date Of Hearing: 27.01.2021 Date Of Pronouncement: 18.03.2021

For Appellant: Sh. Vishal Kalra, AdvFor Respondent: Sh. H. K. Choudhary, CIT DR
Section 14ASection 234C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI Before Sh. Sudhanshu Srivastava, Judicial Member Dr. B. R. R. Kumar, Accountant Member (Through Video Conferencing) ITA No. 5230/Del/2015 : Asstt. Year : 2009-10 ITA No. 5231/Del/2015 : Asstt. Year : 2010-11 ITA No. 5232/Del/2015 : Asstt. Year : 2011-12 Petronet LNG Ltd., Vs Deputy Commissioner of First Floor, World Trade Centre, Income Tax, Circle-19(2), Babar Road, Barakhamba Lane, New Delhi New Delhi-110001 (APPELLANT) (RESPONDENT) PAN No. AAACP8148D ITA No. 4902/Del/2015 : Asstt. Year : 2009-10 ITA No. 4903/Del/2015 : Asstt. Year : 2010-11…

DCIT (Exemption), New Delhi vs. Society for Indian Automobile Manufacturers, New Delhi

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

ITA 6083/DEL/2016[2009-10]Status: DisposedITAT Delhi30 Apr 2020AY 2009-10

Bench: Ms. Sushma Chowla, V.P & Dr. B.R.R. Kumar, A.M. आयकर अपील सं. / Ita No. 1284/Del/2015 आयकर अपील सं आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Year: 2010-11 िनधा"रण वष" िनधा"रण वष" M/S. Society For Indian Automobile Manufacturers, Core-4B, India Habitat Centre, Lodhi Road, New Delhi-110003. ............अपीलाथ"/Appellant Pan-Aaats4258A Vs The Ito (Exemption), …………. ""यथ" / Respondent Trust Ward-Ii, New Delhi. Vs आयकर अपील सं आयकर अपील सं. / Ita No. 2861/Del/2011 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Year: 2006-07 िनधा"रण वष" िनधा"रण वष" The Dcit(Exemption), Circle-2(1), Room No.2408, 24Th Floor, E-2 Block, Dr.S.P.Mukherjee Civic Centre, .............अपीलाथ"/Appellant New Delhi-110002. Vs M/S. Society For Indian Automobile Manufacturers, Core-4B, India Habitat Centre, Lodhi Road, New Delhi-110003. …………. ""यथ" / Respondent Pan-Aaats4258A अपीलाथ" क" ओर से / Appellant By: Sh. Gaurav Jain, Adv. & Sh. Kunal Kokhale, Adv. ""यथ" क" ओर से / Respondent By: Sh. Abhisek Kumar, Sr.Dr

For Appellant: Sh. Gaurav Jain, Adv. &For Respondent: Sh. Abhisek Kumar, Sr.DR
Section 11Section 12ASection 143(3)Section 15

…आयकर अपील"य अ"धकरण, "द"ल" "यायपीठ “जी”, नई "द"ल" म" IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI सु"ी सुषमा चावला, उपा"य" एवं डॉ. बी आर आर कुमार ,लेखा सद"य के सम" BEFORE MS. SUSHMA CHOWLA, V.P & DR. B.R.R. KUMAR, A.M. आयकर अपील सं. / ITA No. 1284/Del/2015 आयकर अपील सं आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Year: 2010-11 िनधा"रण वष" िनधा"रण वष" M/s. Society for Indian Automobile Manufacturers, Core-4B, India Habitat Centre, Lodhi Road, New Delhi-110003. ............अपीलाथ"/Appellant PAN-AAATS4258A vs The ITO (Exemption), …………. ""यथ" / Respondent Trust Ward-II, New Delhi.…

M/S. Society for Indian Automobile Manufacturers, New Delhi vs. ITO (Exemption), New Delhi

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

ITA 1284/DEL/2015[2010-11]Status: DisposedITAT Delhi30 Apr 2020AY 2010-11

Bench: Ms. Sushma Chowla, V.P & Dr. B.R.R. Kumar, A.M. आयकर अपील सं. / Ita No. 1284/Del/2015 आयकर अपील सं आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Year: 2010-11 िनधा"रण वष" िनधा"रण वष" M/S. Society For Indian Automobile Manufacturers, Core-4B, India Habitat Centre, Lodhi Road, New Delhi-110003. ............अपीलाथ"/Appellant Pan-Aaats4258A Vs The Ito (Exemption), …………. ""यथ" / Respondent Trust Ward-Ii, New Delhi. Vs आयकर अपील सं आयकर अपील सं. / Ita No. 2861/Del/2011 आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Year: 2006-07 िनधा"रण वष" िनधा"रण वष" The Dcit(Exemption), Circle-2(1), Room No.2408, 24Th Floor, E-2 Block, Dr.S.P.Mukherjee Civic Centre, .............अपीलाथ"/Appellant New Delhi-110002. Vs M/S. Society For Indian Automobile Manufacturers, Core-4B, India Habitat Centre, Lodhi Road, New Delhi-110003. …………. ""यथ" / Respondent Pan-Aaats4258A अपीलाथ" क" ओर से / Appellant By: Sh. Gaurav Jain, Adv. & Sh. Kunal Kokhale, Adv. ""यथ" क" ओर से / Respondent By: Sh. Abhisek Kumar, Sr.Dr

For Appellant: Sh. Gaurav Jain, Adv. &For Respondent: Sh. Abhisek Kumar, Sr.DR
Section 11Section 12ASection 143(3)Section 15

…आयकर अपील"य अ"धकरण, "द"ल" "यायपीठ “जी”, नई "द"ल" म" IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI सु"ी सुषमा चावला, उपा"य" एवं डॉ. बी आर आर कुमार ,लेखा सद"य के सम" BEFORE MS. SUSHMA CHOWLA, V.P & DR. B.R.R. KUMAR, A.M. आयकर अपील सं. / ITA No. 1284/Del/2015 आयकर अपील सं आयकर अपील सं आयकर अपील सं िनधा"रण वष" िनधा"रण वष" / Assessment Year: 2010-11 िनधा"रण वष" िनधा"रण वष" M/s. Society for Indian Automobile Manufacturers, Core-4B, India Habitat Centre, Lodhi Road, New Delhi-110003. ............अपीलाथ"/Appellant PAN-AAATS4258A vs The ITO (Exemption), …………. ""यथ" / Respondent Trust Ward-II, New Delhi.…

M/S. Taurus Home Furnishings Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeal of the assessee is allowed

ITA 6344/DEL/2016[2012-13]Status: DisposedITAT Delhi24 Feb 2020AY 2012-13

Bench: Sh. Kuldip Singhdr. B. R. R. Kumarita No. 6344/Del/2016 : Asstt. Year : 2012-13 Taurus Home Furnishings Ltd. Vs Acit, P-65 South Extension- Ii, Circle-25 (1), New Delhi-110049 New Delhi (Appellantt (Respondent) Pan No. Aacct3484A Assessee By : Sh. V. K. Garg, Adv. Revenue By : Sh. Saras Kumar, Sr. Dr Date Of Hearing:23.01.2020 Date Of Pronouncement: 24.02.2020

For Appellant: Sh. V. K. Garg, AdvFor Respondent: Sh. Saras Kumar, Sr. DR
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI Before Sh. Kuldip Singh, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 6344/Del/2016 : Asstt. Year : 2012-13 Taurus Home Furnishings Ltd. Vs ACIT, P-65 South Extension- II, Circle-25 (1), New Delhi-110049 New Delhi (APPELLANTT (RESPONDENT) PAN No. AACCT3484A Assessee by : Sh. V. K. Garg, Adv. Revenue by : Sh. Saras Kumar, Sr. DR Date of Hearing:23.01.2020 Date of Pronouncement: 24.02.2020 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeal has been filed by the assessee against the orders of the ld. CIT(A)-10, New…

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

In the result, appeals filed by the assessee are allowed and C

ITA 5689/MUM/2015[2011-12]Status: DisposedITAT Mumbai30 Jan 2020AY 2011-12

Bench: Shri Rajesh Kumarshri Ram Lal Negi & Assessment Year: 2010-11

For Appellant: Shri Niraj Sheth and Shri Jayesh Desai, ARsFor Respondent: Shri R. Manjunathan Swami, CIT-DR
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “E”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER SHRI RAM LAL NEGI, JUDICIAL MEMBER AND Assessment Year: 2010-11 TATA CAPITAL LTD. ACIT-2(3), Mumbai One Forbes, Dr. B.V. R.NO.552, 5th Floor, Gandhi Marg, Fort, Vs. Aayakar Bhavan, Mumbai, Maharashtra, Mumbai-400020. 400001. PAN: AADCP9147P (Assessee) (Revenue) & Assessment Year: 2010-11 DCIT-2(3), Mumbai One Forbes, Dr. B.V. Vs. Gandhi Marg, Fort, Mumbai, Maharashtra, 400001. PAN: AADCP9147P (Revenue) (Assessee) & CO No.122/Mum/2015 (ITA No.2178/Mum/2014) Assessment Year: 2010-11 TATA CAPITAL LTD. DC…

Tata Capital Ltd, Mumbai vs. Asst CIT 2(3), Mumbai

In the result, appeals filed by the assessee are allowed and C

ITA 5615/MUM/2015[2011-12]Status: DisposedITAT Mumbai30 Jan 2020AY 2011-12

Bench: Shri Rajesh Kumarshri Ram Lal Negi & Assessment Year: 2010-11

For Appellant: Shri Niraj Sheth and Shri Jayesh Desai, ARsFor Respondent: Shri R. Manjunathan Swami, CIT-DR
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “E”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER SHRI RAM LAL NEGI, JUDICIAL MEMBER AND Assessment Year: 2010-11 TATA CAPITAL LTD. ACIT-2(3), Mumbai One Forbes, Dr. B.V. R.NO.552, 5th Floor, Gandhi Marg, Fort, Vs. Aayakar Bhavan, Mumbai, Maharashtra, Mumbai-400020. 400001. PAN: AADCP9147P (Assessee) (Revenue) & Assessment Year: 2010-11 DCIT-2(3), Mumbai One Forbes, Dr. B.V. Vs. Gandhi Marg, Fort, Mumbai, Maharashtra, 400001. PAN: AADCP9147P (Revenue) (Assessee) & CO No.122/Mum/2015 (ITA No.2178/Mum/2014) Assessment Year: 2010-11 TATA CAPITAL LTD. DC…