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

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

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

ITA 2223/MUM/2014[2010-11]Status: DisposedITAT Mumbai30 Jan 2020AY 2010-11

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…

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

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

ITA 2178/MUM/2014[2010-11]Status: DisposedITAT Mumbai30 Jan 2020AY 2010-11

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…

M/S. Paramount Products Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, both the appeals are dismissed

ITA 188/DEL/2017[2013-14]Status: DisposedITAT Delhi16 Jan 2020AY 2013-14

Bench: Shri H.S.Sidhu & Shri Anadee Nath Misshra

For Appellant: Sh Rajesh Malhotra, CAFor Respondent: Sh. Saras Kumar, Sr. DR
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’ NEW DELHI BEFORE SHRI H.S.SIDHU, JUDICIAL MEMBER & SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER ITA No.-187/Del/2017, A.Y. 2012-13 ITA No.-188/Del/2017, A.Y. 2013-14 M/s. Paramount Products Vs. DCIT Circle-19(2) (P) Ltd., New Delhi A-55, Okhla Industrial Area, Phase-II, New Delhi-110020 PAN : AAACP1213B Appellant Respondent Assessee by : Sh Rajesh Malhotra, CA Revenue by : Sh. Saras Kumar, Sr. DR ORDER PER ANADEE NATH MISSHRA, A.M.: (A) For the sake of convenience these two appeals are disposed of through this consolidated order as common issue is inv…

M/S. Paramount Products Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, both the appeals are dismissed

ITA 187/DEL/2017[2012-13]Status: DisposedITAT Delhi16 Jan 2020AY 2012-13

Bench: Shri H.S.Sidhu & Shri Anadee Nath Misshra

For Appellant: Sh Rajesh Malhotra, CAFor Respondent: Sh. Saras Kumar, Sr. DR
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’ NEW DELHI BEFORE SHRI H.S.SIDHU, JUDICIAL MEMBER & SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER ITA No.-187/Del/2017, A.Y. 2012-13 ITA No.-188/Del/2017, A.Y. 2013-14 M/s. Paramount Products Vs. DCIT Circle-19(2) (P) Ltd., New Delhi A-55, Okhla Industrial Area, Phase-II, New Delhi-110020 PAN : AAACP1213B Appellant Respondent Assessee by : Sh Rajesh Malhotra, CA Revenue by : Sh. Saras Kumar, Sr. DR ORDER PER ANADEE NATH MISSHRA, A.M.: (A) For the sake of convenience these two appeals are disposed of through this consolidated order as common issue is inv…

Hariani & Co., Mumbai vs. ACIT -16(2), Mumbai

In the result, appeal filed by the assessee for assessment year 2013-

ITA 448/MUM/2019[2013-14]Status: DisposedITAT Mumbai10 Jan 2020AY 2013-14

Bench: Shri G. Manjunatha (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2013-14 Hariani & Co. The Asstt. Commissioner Of 7Th Floor, Bakhtawar Building, Income Tax 16(2), Ramnath Goenka Marg, 4Th Floor, Aayakar Bhavan, Nariman Point, Vs. M.K. Road, Mumbai - 400021 Mumbai - 400020 Pan: Aacfh4912J (Appellant) (Respondent) Assessee By : Shri V. Mohan (Ar) Revenue By : Shri Sachchidanand Dube (Dr) Date Of Hearing: 06/01/2020 Date Of Pronouncement: 10/01/2020

For Appellant: Shri V. Mohan (AR)For Respondent: Shri Sachchidanand Dube (DR)
Section 143Section 14A

…On appeal, the Ld. Commissioner of Income Tax (Appeal) confirmed the addition. The assessee is in further appeal before this Tribunal. We find that the impugned issue is covered by the decision from Hon’ble Delhi High Court in CIT vs. Om Prakash Khetan (2015) 376 ITR 390 (Del), wherein it was held that in order to disallow the expenditure, there must be nexus between the expenditure incurred and the income not forming part of the total income. The disallowance made u/s 14A was deleted the Ld. Commissioner of Income Tax (Appeal). On appeal, the Tribunal confirmed the order of the Tribunal and the Hon’bole High Cou…

Jindal Steel & Power Ltd., New Delhi vs. ACIT, Hisar

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

ITA 893/DEL/2014[2009-10]Status: DisposedITAT Delhi29 Apr 2019AY 2009-10

Bench: Sh. Bhavnesh Saini & Sh. N. S. Sainiita No. 893/Del/2014 : Asstt. Year : 2009-10 Jindal Steel & Power Ltd., Vs Asstt. Commissioner Of Jindal Centre, 12, Bhikaji Cama Income Tax, Hisar Circle, Place, New Delhi-110066 Hisar (Appellant) (Respondent) Pan No. Aaacj7079D Assessee By : Sh. Salil Kapoor, Adv., Sh. Sumit Lal Chandani, Adv., Ms. Ananya Kapoor, Adv. & Ms. Pallavi Saigal, Adv. Revenue By : Sh. Sanjay I. Bara, Cit Dr Date Of Hearing :05.03.2019 Date Of Pronouncement : 29.04.2019 Order Per N. S. Saini: This Is An Appeal Filed By The Assessee Against The Order Of Assessing Officer U/S 143(3)/144C(13) Of The Income Tax Act, 1961 Dated 29.10.2018 For Assessment Years 2013-14

For Appellant: Sh. Salil Kapoor, AdvFor Respondent: Sh. Sanjay I. Bara, CIT DR
Section 143(3)Section 144CSection 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHE ‘I-1’, NEW DELHI Before Sh. Bhavnesh Saini, Judicial Member And Sh. N. S. Saini, Accountant Member ITA No. 893/Del/2014 : Asstt. Year : 2009-10 Jindal Steel & Power Ltd., Vs Asstt. Commissioner of Jindal Centre, 12, Bhikaji Cama Income Tax, Hisar Circle, Place, New Delhi-110066 Hisar (APPELLANT) (RESPONDENT) PAN No. AAACJ7079D Assessee by : Sh. Salil Kapoor, Adv., Sh. Sumit Lal Chandani, Adv., Ms. Ananya Kapoor, Adv. & Ms. Pallavi Saigal, Adv. Revenue by : Sh. Sanjay I. Bara, CIT DR Date of Hearing :05.03.2019 Date of Pronouncement : 29.04.2019 ORDER Per N.…

Altus Learning Pvt. Ltd., New Delhi vs. ACIT, Circle- 2(1), New Delhi

The appeal of the assessee is allowed

ITA 2031/DEL/2018[2013-14]Status: DisposedITAT Delhi26 Mar 2019AY 2013-14

Bench: Ms Suchitra Kamble & Sh. Prashant Maharishi

Section 10(34)Section 14A

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’ NEW DELHI BEFORE MS SUCHITRA KAMBLE, JUDICIAL MEMBER AND SH. PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A. No. 2031/DEL/2018 (A.Y 2013-14) Altus Learning Pvt. Ltd. Vs ACIT B 7/122A, Safdarjung Enclave, Circle-2(1) New Delhi Room No. 392, C. R. AADCC5355Q Building, (APPELLANT) New Delhi (RESPONDENT) Appellant by Sh. D. C. Agarwal, Adv Respondent by Sh. Raghunath, Sr. DR Date of Hearing 14.03.2019 Date of Pronouncement 26.03.2019 ORDER PER SUCHITRA KAMBLE, JM This appeal is filed by the assessee against the order dated 11/01/2018 passed by CIT(A)-1,…

The ACIT-2(1), Ujjain vs. M/S. Turquise Investment & Finance Pvt.Ltd., Nagda

In the result, against total disallowance of Rs

ITA 332/IND/2017[2008-09]Status: DisposedITAT Indore06 Feb 2019AY 2008-09

Bench: Hon'Ble Kul Bharat & Hon'Ble Manish Borad

Section 10(34)Section 143(3)Section 14ASection 263

…ment Ltd. vs. CIT (2018) 91 taxmann.com 154 (SC) 2. Godrej & Boyce Mfg. Co. ltd. vs. DCIT (328 ITR 81) (Bom) 3. Affirmed by Hon'ble Supreme Court in the case of Godrej & Boyce Mfg. Co. ltd. vs. DCIT (2017) 81 Taxmann.com 111 4. H.T. Media Ltd. vs. PCIT (2017) 85 Taxmann.com 113 (Del. HC) 5. CIT vs. I.P. Support Services Indid(P.) Ltd. (378 ITR 240) Del. HC) 6. Shapoorji Pallonji & Co. Ltd. vs. DCIT (2017) 164 ITD 42 (Mum. Trib) 7. Anshul Special melecules Limited vs. DCIT (ITANo.4436/Mum/2016) Mum. Trib Torquise Investment & Finance Pvt. Ltd. ITANos.332 & 333/Ind/2017 8. DCB Birla Finance Ltd. vs. ACIT (ITANo.5…

Pepsico India Holdings Pvt. Ltd., Gurgaon vs. ACIT, Central Circle- 7, New Delhi

In the result, all the appeals of the assessee are treated as partly allowed

ITA 6582/DEL/2017[2013-14]Status: DisposedITAT Delhi03 Dec 2018AY 2013-14

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Respondent: Mr. H.K. Chaudhary, CIT-DR
Section 115JSection 145ASection 271(1)(c)

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “I-2” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.As. No. 1334/CHANDI/2010, 1203/ CHANDI /2011, 2511/DEL/2013, 1044/DEL/2014 & 4516/DEL/2016 ASSESSMENT YEARS: 2006-07 to 2010-11 M/s PepsiCo India Holdings Pvt vs. Additional Commissioner Ltd, of Income TaX, Range 1, (erstwhile M/s Pepsi Foods Pvt. Chandigarh Ltd.), Level 3-6, Pioneer Square, Sector- 62, Near Golf Course EXtension Road, Gurugram, Haryana - 122101 TAN/PAN: AAACP 1272G (Appellant) (Respondent) I.T.As. No. 4517/DEL/2016, 4518/DEL/2016, 6537/DE…

M/S Pepsico India Holdings Pvt. Ltd., Gurgaon vs. ACIT, New Delhi

In the result, all the appeals of the assessee are treated as partly allowed

ITA 4518/DEL/2016[2011-12]Status: DisposedITAT Delhi03 Dec 2018AY 2011-12

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Respondent: Mr. H.K. Chaudhary, CIT-DR
Section 115JSection 145ASection 271(1)(c)

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “I-2” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.As. No. 1334/CHANDI/2010, 1203/ CHANDI /2011, 2511/DEL/2013, 1044/DEL/2014 & 4516/DEL/2016 ASSESSMENT YEARS: 2006-07 to 2010-11 M/s PepsiCo India Holdings Pvt vs. Additional Commissioner Ltd, of Income TaX, Range 1, (erstwhile M/s Pepsi Foods Pvt. Chandigarh Ltd.), Level 3-6, Pioneer Square, Sector- 62, Near Golf Course EXtension Road, Gurugram, Haryana - 122101 TAN/PAN: AAACP 1272G (Appellant) (Respondent) I.T.As. No. 4517/DEL/2016, 4518/DEL/2016, 6537/DE…

M/S Pepsico India Holdings Pvt. Ltd., Gurgaon vs. ACIT, New Delhi

In the result, all the appeals of the assessee are treated as partly allowed

ITA 4517/DEL/2016[2010-11]Status: DisposedITAT Delhi03 Dec 2018AY 2010-11

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Respondent: Mr. H.K. Chaudhary, CIT-DR
Section 115JSection 145ASection 271(1)(c)

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “I-2” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.As. No. 1334/CHANDI/2010, 1203/ CHANDI /2011, 2511/DEL/2013, 1044/DEL/2014 & 4516/DEL/2016 ASSESSMENT YEARS: 2006-07 to 2010-11 M/s PepsiCo India Holdings Pvt vs. Additional Commissioner Ltd, of Income TaX, Range 1, (erstwhile M/s Pepsi Foods Pvt. Chandigarh Ltd.), Level 3-6, Pioneer Square, Sector- 62, Near Golf Course EXtension Road, Gurugram, Haryana - 122101 TAN/PAN: AAACP 1272G (Appellant) (Respondent) I.T.As. No. 4517/DEL/2016, 4518/DEL/2016, 6537/DE…

M/S Pepsico India Holdings Pvt. Ltd., Gurgaon vs. ACIT, New Delhi

In the result, all the appeals of the assessee are treated as partly allowed

ITA 4516/DEL/2016[2010-11]Status: DisposedITAT Delhi03 Dec 2018AY 2010-11

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Respondent: Mr. H.K. Chaudhary, CIT-DR
Section 115JSection 145ASection 271(1)(c)

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “I-2” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.As. No. 1334/CHANDI/2010, 1203/ CHANDI /2011, 2511/DEL/2013, 1044/DEL/2014 & 4516/DEL/2016 ASSESSMENT YEARS: 2006-07 to 2010-11 M/s PepsiCo India Holdings Pvt vs. Additional Commissioner Ltd, of Income TaX, Range 1, (erstwhile M/s Pepsi Foods Pvt. Chandigarh Ltd.), Level 3-6, Pioneer Square, Sector- 62, Near Golf Course EXtension Road, Gurugram, Haryana - 122101 TAN/PAN: AAACP 1272G (Appellant) (Respondent) I.T.As. No. 4517/DEL/2016, 4518/DEL/2016, 6537/DE…

M/S. Pepsi Foods Limited, Gurgaon vs. ACIT, New Delhi

In the result, all the appeals of the assessee are treated as partly allowed

ITA 1044/DEL/2014[2009-10]Status: DisposedITAT Delhi03 Dec 2018AY 2009-10

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Respondent: Mr. H.K. Chaudhary, CIT-DR
Section 115JSection 145ASection 271(1)(c)

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “I-2” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.As. No. 1334/CHANDI/2010, 1203/ CHANDI /2011, 2511/DEL/2013, 1044/DEL/2014 & 4516/DEL/2016 ASSESSMENT YEARS: 2006-07 to 2010-11 M/s PepsiCo India Holdings Pvt vs. Additional Commissioner Ltd, of Income TaX, Range 1, (erstwhile M/s Pepsi Foods Pvt. Chandigarh Ltd.), Level 3-6, Pioneer Square, Sector- 62, Near Golf Course EXtension Road, Gurugram, Haryana - 122101 TAN/PAN: AAACP 1272G (Appellant) (Respondent) I.T.As. No. 4517/DEL/2016, 4518/DEL/2016, 6537/DE…

Pepsi Foods Pvt. Ltd., Gurgaon vs. DCIT, New Delhi

In the result, all the appeals of the assessee are treated as partly allowed

ITA 2511/DEL/2013[2008-09]Status: DisposedITAT Delhi03 Dec 2018AY 2008-09

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Respondent: Mr. H.K. Chaudhary, CIT-DR
Section 115JSection 145ASection 271(1)(c)

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “I-2” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.As. No. 1334/CHANDI/2010, 1203/ CHANDI /2011, 2511/DEL/2013, 1044/DEL/2014 & 4516/DEL/2016 ASSESSMENT YEARS: 2006-07 to 2010-11 M/s PepsiCo India Holdings Pvt vs. Additional Commissioner Ltd, of Income TaX, Range 1, (erstwhile M/s Pepsi Foods Pvt. Chandigarh Ltd.), Level 3-6, Pioneer Square, Sector- 62, Near Golf Course EXtension Road, Gurugram, Haryana - 122101 TAN/PAN: AAACP 1272G (Appellant) (Respondent) I.T.As. No. 4517/DEL/2016, 4518/DEL/2016, 6537/DE…

M/S. Federal Mogul Goetze India Ltd., New Delhi vs. DCIT, New Delhi

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

ITA 3324/DEL/2015[2009-10]Status: DisposedITAT Delhi27 Jun 2018AY 2009-10

Bench: : Shri Bhavnesh Saini & Shri L.P. Sahu

Section 14ASection 36(1)(ii)Section 36(1)(iii)

…In the Income-Tax Appellate Tribunal, Delhi Bench D Before : Shri Bhavnesh Saini, Judicial Member And Shri L.P. Sahu, Accountant Member ITA No. 3324/ Del./ 2015 Assessment Year: 2009-10 vs. DCIT, Circle 11(1), Federal Mogul Goetze India Ltd., (formerly Goetze India Ltd.), New Delhi. G-4, JR complex, Gate No. 4, (Respondent) Mandoli, New Delhi. PAN- AAACG3769M (Appellant) Assessee by Sh. R.K. Kapoor, C.A. Revenue by Sh. Amit Jain, Sr. DR Date of Hearing 28.05.2018 Date of Pronouncement 27.06.2018 ORDER Per L.P. Sahu, A.M.: This is an appeal filed by the assessee against the order of ld. CIT(A)-III, New Delhi da…

M/S Munjal Showa Limited, Haryana vs. Deputy Commissioner of Income-Tax, New Delhi

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

ITA 1579/DEL/2015[2010-11]Status: DisposedITAT Delhi27 Jun 2018AY 2010-11

Bench: Shri R.S. Syal & Shri K.Narasimha Charyassessment Year: 2010-11 Vs Dcit, Circle 17(1), Munjal Showa Ltd., 9-11, Maruti Industrial Area, New Delhi. Gurgaon, Haryana. Pan: Aaacm0070D

Section 14ASection 94(8)

…reserves and surplus more than the investment dealt with the question whether the surplus funds have been used to make the investment. While respectfully following the decision of the Hon’ble jurisdictional High Court in the case of HT Media vs Pr. CIT (2017) 85 Taxmann.com 113 (Del), CIT vs Reliance Utilities and Powers Ltd. (2009) 313 ITR 340 (Bom); CIT vs Walfort Share & Stock Brokers (P) Ltd. (2010) 326 ITR 1 (SC); and Godrej and Boyce Mfg. Co. Ltd. vs DCIT, 328 ITR 81, it was held that in the absence of AO determining the direct nexus between parties funds and investment, no question of invoking the provisio…

DCIT Cir 3(2)(1), Mumbai vs. Indian Express Newspapaers (Mumbai) Ltd, Mumbai

In the result, the appeal Revenue is dismissed

ITA 3664/MUM/2016[2012-13]Status: DisposedITAT Mumbai31 May 2018AY 2012-13

Bench: Sri Mahavir Singh, Jm & Sri G Manjunatha, Am

For Appellant: V Mohan, ARFor Respondent: V Vidhyadhar, DR
Section 10(38)Section 143(3)Section 14ASection 8D

…Aayakr ApIlaIya AiQakrNa “G” nyaayapIz maMuba[- mao. IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI G MANJUNATHA, AM Aayakr ApIla saM./ ITA No. 3664/Mum/2016 (inaQa-arNa baYa- / Assessment Year 2012-13) The Dy. Commissioner of M/s Indian Express Income Tax, Circle 3(2)(1), Newspapers (Mumbai) Ltd. Room No. 608, 6th Floor, Express Towers, Nariman Vs. Aayakar Bhavan, M.K. Road, Point, Mumbai-400 021 Mumbai-400 020 (ApIlaaqaI- / Appellant) .. (p`%yaqaaI- / Respondent) PAN No. AAACI2555F Revenue by : V Vidhyadhar, DR Assessee by : V Mohan, AR Date of hearing: 16-05-20…

Sbi Capital Markets Ltd., Mumbai vs. Addl.C.I.T. Ltu, Mumbai

In the result, the 1st, 2nd, 3rd and 4th ground of appeals are partly allowed

ITA 2483/MUM/2012[2008-09]Status: DisposedITAT Mumbai09 Feb 2018AY 2008-09

Bench: Shri D.T. Garasia () & Shri N.K. Pradhan () Assessment Year: 2008-09 & Assessment Year: 2009-10 Sbi Capital Markets Ltd. Addl.Cit Ltu, 202, Maker Tower E, Cuff 29Th Floor Centre-I, Vs. Parade, World Trade Centre, Mumbai-400005 Cuffe Parade, Mumbai-400005 Pan No. Aaacs7914E Appellant Respondent Assessee By : Mr. Rajnikant V. Chaniyari, Ar Revenue By : Mr. V. Justin, Dr Date Of Hearing : 15/11/2017 Date Of Pronouncement : 09/02/2018

For Appellant: Mr. Rajnikant V. Chaniyari, ARFor Respondent: Mr. V. Justin, DR
Section 143(3)Section 14ASection 14A(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E” MUMBAI BEFORE SHRI D.T. GARASIA (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2008-09 & Assessment Year: 2009-10 SBI Capital Markets Ltd. Addl.CIT LTU, 202, Maker Tower E, Cuff 29th floor Centre-I, Vs. Parade, World Trade Centre, Mumbai-400005 Cuffe Parade, Mumbai-400005 PAN No. AAACS7914E Appellant Respondent Assessee by : Mr. Rajnikant V. Chaniyari, AR Revenue by : Mr. V. Justin, DR Date of Hearing : 15/11/2017 Date of pronouncement : 09/02/2018 ORDER PER N.K. PRADHAN, AM The captioned appeals filed by the assessee are dir…

Munjal Showa Ltd., Gurgaon vs. ACIT, New Delhi

ITA 1030/DEL/2014[2009-10]Status: DisposedITAT Delhi22 Nov 2017AY 2009-10

Bench: Shri N.K. Saini & Shri Kuldip Singh

For Appellant: Shri Ajay Vohra, AdvocateFor Respondent: Shri H.K. Choudhary, CIT DR
Section 143Section 144CSection 14ASection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘I-2’ : NEW DELHI) BEFORE SHRI N.K. SAINI, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.1030/Del./2014 (ASSESSMENT YEAR : 2009-10) M/s. Munjal Showa Limited, vs. ACIT, Circle 5 (1), 9 – 11, Maruti Industrial Area, New Delhi. Gurgaon (Haryana). (PAN : AAACM0070D) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Ajay Vohra, Advocate REVENUE BY : Shri H.K. Choudhary, CIT DR Date of Hearing : 03.10.2017 Date of Order : 22.11.2017 O R D E R PER KULDIP SINGH, JUDICIAL MEMBER : The Appellant, M/s. Munjal Showa Limited (hereinafter referred to as ‘the tax…

Coimbatore Hitech Infrastructure Private Limited, Coimbatore vs. DCIT, Coimbatore

In the result, the assessee’s appeal is allowed

ITA 1091/CHNY/2017[2013-14]Status: DisposedITAT Chennai12 Sept 2017AY 2013-14

Bench: Shri N.R.S. Ganesan & Shri S. Jayaraman

For Appellant: Shri. S. Sridhar, Advocate
Section 14A

…Ltd. vs DCIT (328 ITR 81), Maxopp Investments Ltd. vs. CIT ( 347 ITR 272), CIT vs HDFC Bank (366 ITR 502), CIT vs Hero Cycles (323 ITR 518), CIT vs Glenmark Pharmaceuticals Ltd. (351 ITR 359), Cheminvest Ltd. vs CIT (378 ITR 33), CIT vs Om Prakash Khaitan (376 ITR 390) and CIT vs Holcim India Private Ltd. (ITA No. 486/2014 & ITA No. 299/2014) submitted that the provisions of section 14A r.w.r. 8D are not attracted in its case. However, the AO held that in order to make such investments and to receive dividends in future, definitely in all probability and business prudence, the assessee requires expertise i…