(i) Cheminvest Ltd. v. CIT

127 Taxmann.com 115High Court2021#10218 most cited
11

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2023.

Also reported as

272 ITR 265

Issues it is cited on

disallowance u/s 14asection 14ascrutiny assessmentprevious yeartransfersection 14companytotal incomesection 143(3)indiapersonbusiness

Judgments citing (i) Cheminvest Ltd. v. CIT

DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE 1(1), BILASPUR vs. MESERS NARMADA DRINKS PRIVATE LIMITED, BILASPUR

In the result ground No. 2 & 3 of the appeal of the revenue stands rejected

ITA 89/RPR/2020[2015-16]Status: DisposedITAT Raipur08 Nov 2023AY 2015-16

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am (Ita No. 89/Rpr/2020) (Assessment Year: 2015-16) Deputy Commissioner Of Income Tax, Vs M/S Narmada Drinks Private Limited Circle-1(1), Aayakar Bhawan, Sirgitti Industrial Area, Tifra, Bilaspur Mahima Complex, Bilaspur (C.G.) (C.G.) Pan: Aaacn5880C (अपीलाथ" /Applicant) (""यथ" / Respondent) .. िनधा"रती क" ओर से /Assessee By : Shri R.B. Doshi, Ca राज"व क" ओर से /Revenue By : Shri V.K. Singh, Cit-Dr सुनवाई क" तार"ख / Date Of Hearing : 21.09.2023 घोषणा क" तार"ख/Date Of Pronouncement : 08.11.2023

For Appellant: Shri R.B. Doshi, CAFor Respondent: Shri V.K. Singh, CIT-DR
Section 143(3)Section 14ASection 40Section 40ASection 40A(3)Section 92C

…आयकर अपीलीय अिधकरण, रायपुर "यायपीठ, रायपुर IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR "ी र"वश सूद, "याियक सद"य एवं "ी अ"ण खोड़"पया, लेखा सद"य के सम" । BEFORE SHRI RAVISH SOOD, JM & SHRI ARUN KHODPIA, AM (ITA No. 89/RPR/2020) (Assessment Year: 2015-16) Deputy Commissioner of Income Tax, Vs M/s Narmada Drinks Private Limited Circle-1(1), Aayakar Bhawan, Sirgitti Industrial Area, Tifra, Bilaspur Mahima Complex, Bilaspur (C.G.) (C.G.) PAN: AAACN5880C (अपीलाथ" /Applicant) (""यथ" / Respondent) .. िनधा"रती क" ओर से /Assessee by : Shri R.B. Doshi, CA राज"व क" ओर से /Revenue by : Shri V.K. Singh, CIT-DR स…

M/S KETI CONSTRUCTION LTD.,INDORE vs. THEACIT CENTRAL-2, INDORE, INDORE

ITA 119/IND/2023[2012-13]Status: DisposedITAT Indore31 Aug 2023AY 2012-13

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniassessment Year:2012-13 Keti Constructions Dcit (Central) Limited, Indore. बनाम/ 31/6,Vatsalya Chambers, Sneh Nagar Main Road, Vs. Indore (Assessee / Appellant) (Revenue / Respondent) Pan: Aaack6893Q Assessee By Shri Soumya Bumb, Ar Revenue By Ms. Simran Bhullar, Cit Dr Date Of Hearing 29.08.2023 Date Of Pronouncement 31.08.2023

Section 143(3)Section 14A

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER Assessment Year:2012-13 Keti Constructions DCIT (CENTRAL) Limited, Indore. बनाम/ 31/6,Vatsalya Chambers, Sneh Nagar Main Road, Vs. Indore (Assessee / Appellant) (Revenue / Respondent) PAN: AAACK6893Q Assessee by Shri Soumya Bumb, AR Revenue by Ms. Simran Bhullar, CIT DR Date of Hearing 29.08.2023 Date of Pronouncement 31.08.2023 आदेश / O R D E R Per B.M. Biyani, A.M.: Feeling aggrieved by appeal-order dated 7.03.2023 passed by lear…

INCOME TAX OFFICER, WARD-1(2), BHILAI vs. MESERS METEX ENGINEERS, BHILAI

In the result Ground No 8 of the revenue is dismissed

ITA 247/RPR/2019[2015-16]Status: DisposedITAT Raipur14 Jun 2023AY 2015-16

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अपील सं./Ita No.238/Rpr/2019 (Assessment Year: 2015-2016) M/S Metex Engineers, Vs Ito, Ward-1(2), Bhilai Shop No.10-11, Ganesh Complex, Shakti Vihar, Risali Bhilai, Durg Pan No. :Aawfm 8852 G & आयकर अपील सं./Ita No.247/Rpr/2019 (Assessment Year: 2015-2016) Ito, Ward-1(2), Bhilai Vs M/S Metex Engineers, Shop No.10-11, Ganesh Complex, Shakti Vihar, Risali Bhilai, Durg Pan No. :Aawfm 8852 G (अपीलाथ" /Appellant) (""यथ" / Respondent) .. "नधा"रती क" ओर से /Assessee By : Shri R.B.Doshi, Ca राज"व क" ओर से /Revenue By : Shri V.K.Singh, Cit-Dr सुनवाई क" तार"ख / Date Of Hearing : 24/04/2023 घोषणा क" तार"ख/Date Of Pronouncement : 14/06/2023 आदेश / O R D E R Per Arun Khodpia, Am :

For Appellant: Shri R.B.Doshi, CAFor Respondent: Shri V.K.Singh, CIT-DR
Section 68

…आयकर अपील"य अ"धकरण, रायपुर "यायपीठ, रायपुर IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR "ी र"वश सूद, "या"यक सद"य एवं "ी अ"ण खोड़"पया, लेखा सद"य के सम" । BEFORE SHRI RAVISH SOOD, JM & SHRI ARUN KHODPIA, AM आयकर अपील सं./ITA No.238/RPR/2019 (Assessment Year: 2015-2016) M/s Metex Engineers, Vs ITO, Ward-1(2), Bhilai Shop No.10-11, Ganesh Complex, Shakti Vihar, Risali Bhilai, Durg PAN No. :AAWFM 8852 G AND आयकर अपील सं./ITA No.247/RPR/2019 (Assessment Year: 2015-2016) ITO, Ward-1(2), Bhilai Vs M/s Metex Engineers, Shop No.10-11, Ganesh Complex, Shakti Vihar, Risali Bhilai, Durg PAN No. :AAWFM 8852 G (…

MESERS METEX ENGINEERS,BHILAI vs. INCOME TAX OFFICER, WARD-1(2), BHILAI

In the result Ground No 8 of the revenue is dismissed

ITA 238/RPR/2019[2015-16]Status: DisposedITAT Raipur14 Jun 2023AY 2015-16

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अपील सं./Ita No.238/Rpr/2019 (Assessment Year: 2015-2016) M/S Metex Engineers, Vs Ito, Ward-1(2), Bhilai Shop No.10-11, Ganesh Complex, Shakti Vihar, Risali Bhilai, Durg Pan No. :Aawfm 8852 G & आयकर अपील सं./Ita No.247/Rpr/2019 (Assessment Year: 2015-2016) Ito, Ward-1(2), Bhilai Vs M/S Metex Engineers, Shop No.10-11, Ganesh Complex, Shakti Vihar, Risali Bhilai, Durg Pan No. :Aawfm 8852 G (अपीलाथ" /Appellant) (""यथ" / Respondent) .. "नधा"रती क" ओर से /Assessee By : Shri R.B.Doshi, Ca राज"व क" ओर से /Revenue By : Shri V.K.Singh, Cit-Dr सुनवाई क" तार"ख / Date Of Hearing : 24/04/2023 घोषणा क" तार"ख/Date Of Pronouncement : 14/06/2023 आदेश / O R D E R Per Arun Khodpia, Am :

For Appellant: Shri R.B.Doshi, CAFor Respondent: Shri V.K.Singh, CIT-DR
Section 68

…आयकर अपील"य अ"धकरण, रायपुर "यायपीठ, रायपुर IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR "ी र"वश सूद, "या"यक सद"य एवं "ी अ"ण खोड़"पया, लेखा सद"य के सम" । BEFORE SHRI RAVISH SOOD, JM & SHRI ARUN KHODPIA, AM आयकर अपील सं./ITA No.238/RPR/2019 (Assessment Year: 2015-2016) M/s Metex Engineers, Vs ITO, Ward-1(2), Bhilai Shop No.10-11, Ganesh Complex, Shakti Vihar, Risali Bhilai, Durg PAN No. :AAWFM 8852 G AND आयकर अपील सं./ITA No.247/RPR/2019 (Assessment Year: 2015-2016) ITO, Ward-1(2), Bhilai Vs M/s Metex Engineers, Shop No.10-11, Ganesh Complex, Shakti Vihar, Risali Bhilai, Durg PAN No. :AAWFM 8852 G (…

THEACIT CENTRAL-2, INDORE, INDORE vs. M/S KETI CONSTRUCTION LTD., INDORE

In the result, appeal of revenue is dismissed

ITA 329/IND/2022[2012-13]Status: DisposedITAT Indore30 May 2023AY 2012-13

Bench: Shri Vijay Pal Rao & Shri B.M. Biyaniacit(Central)-2 M/S Keti Construction Ltd Indore Vastalya Chamebers, Sapna Sangeeta, 31/6, Sneh Nagar Vs. Main Road, Indore

Section 143(3)Section 144Section 14A

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI B.M. BIYANI, ACCOUNTANT MEMBER ACIT(Central)-2 M/s Keti Construction Ltd Indore Vastalya Chamebers, Sapna Sangeeta, 31/6, Sneh Nagar Vs. Main Road, Indore (Appellant / Revenue) (Respondent/ Assessee) PAN: AAACK6893Q Revenue by Shri P.K. Mishra CIT DR Respondent by Shri Pankaj Shah & Shri Soumya Bumb ARs Date of Hearing 03.05.2023 Date of Pronouncement 30.05.2023 O R D E R Per Vijay Pal Rao, JM: This appeal by the department is directed against the order of Ld.…

HARSHINI EPC PRIVATE LIMITED ,HYDERABAD vs. ITO WARD-2(3), HYDERABAD

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

ITA 398/HYD/2022[2012-13]Status: DisposedITAT Hyderabad16 May 2023AY 2012-13

Bench: Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri P. Murali Mohan RaoFor Respondent: Shri M. Naveen Kumar
Section 143(1)Section 143(2)Section 143(3)Section 14ASection 40Section 40(1)(ia)Section 43B

…IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘B’ Bench, Hyderabad Before Shri Rama Kanta Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member ITA.No.398/Hyd/2022 Assessment Year: 2012-13 M/s. Harshini EPC Private Vs. The Income Tax Officer, Limited, Ward – 2(3), C/o. P. Murali & Co., Hyderabad. Chartered Accountants, 6-3-655/2/3, Somajiguda, Hyderabad – 500082. PAN : AABCC9335N. (Appellant) (Respondent) Assessee by: Shri P. Murali Mohan Rao Revenue by: Shri M. Naveen Kumar Date of hearing: 27.04.2023 Date of pronouncement: 16.05.2023 O R D E R PER LALIET KUMAR, J.M. This appeal is filed by the as…

ACIT CENTRAL -2, INDORE vs. M/S KETI CONSTRUCTION LTD, INDORE

In the result, appeal of the Revenue is dismissed

ITA 96/IND/2022[2017-18]Status: DisposedITAT Indore30 Jan 2023AY 2017-18

Bench: Shri Chandra Mohan Garg & Shri Bhagirath Mal Biyaniassessment Year: 2017-18

For Appellant: Shri Somya Bumb, CAFor Respondent: Shri P.K. Mishra, CIT(DR)
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH: DB: INDORE BEFORE SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER AND SHRI BHAGIRATH MAL BIYANI, ACCOUNTANT MEMBER Assessment Year: 2017-18 The ACIT (Central)-2, M/s Keti Construction Ltd., Indore, MP 452001 Vastalya Chambers, Sapna vs. Sangeeta, 31/6, Sneh Nagar, Main Road, Indore, MP PAN AAACK6893Q (Appellant) (Respondent) For Revenue : Shri P.K. Mishra, CIT(DR) For Assessee : Shri Somya Bumb, CA Date of Hearing : 17.11.2022 Date of Pronouncement : 30.01.2023 ORDER PER CHANDRA MOHAN GARG, J.M. This appeal filed by the Revenue is directed against the order date…

M/S IND SYNERGY LIMITED,RAIPUR (CG) vs. THE DY. COMMISSIONER OF INCOME TAX 1(2), RAIPUR (CG)

In the result, appeal of the assessee is allowed in terms of our aforesaid observations

ITA 312/BIL/2016[2011-12]Status: DisposedITAT Raipur30 Mar 2022AY 2011-12

Bench: Shri Ravish Sood & Shri Jamlappa D Battullआयकर अपील सं. / Ita No. 312/Rpr/2016 "नधा"रण वष" / Assessment Year : 2011-12 M/S. Ind Synergy Limited Gokul Puram, Kachna Road, Khamardih, Raipur (C.G.) Pan : Aaaci7072D .......अपीलाथ" / Appellant बनाम / V/S. The Deputy Commissioner Of Income Tax-1(2), Raipur (C.G.) ……""यथ" / Respondent Assessee By : Shri Abhishek Mahawar, Ar Revenue By : Shri Shravankumar Meena, Dr

For Appellant: Shri Abhishek Mahawar, ARFor Respondent: Shri Shravankumar Meena, DR
Section 143(3)Section 14ASection 2(24)(x)Section 3Section 36(1)(va)

…आयकरअपील"यअ"धकरण"यायपीठरायपुरम"। IN THE INCOME TAX APPELLATE TRIBUNAL, RAIPUR BENCH, RAIPUR (Through Virtual Court) BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER AND SHRI JAMLAPPA D BATTULL, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No. 312/RPR/2016 "नधा"रण वष" / Assessment Year : 2011-12 M/s. IND SYNERGY LIMITED Gokul Puram, Kachna Road, Khamardih, Raipur (C.G.) PAN : AAACI7072D .......अपीलाथ" / Appellant बनाम / V/s. The Deputy Commissioner of Income Tax-1(2), Raipur (C.G.) ……""यथ" / Respondent Assessee by : Shri Abhishek Mahawar, AR Revenue by : Shri Shravankumar Meena, DR सुनवाई क" तार"ख / Date of Hearing : 10.03.2…

ASST CIT 6(2)(2), MUMBAI vs. ESSAR HOUSE LTD, MUMBAI

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

ITA 6980/MUM/2016[2012-13]Status: DisposedITAT Mumbai04 Apr 2019AY 2012-13

Bench: Shri Mahavir Singh & Shri Rajesh Kumarassessment Year: 2012-13

For Appellant: Shri Anuj Kisnadwala, A.RFor Respondent: Shri R. Manjunatha Swamy, D.R
Section 14A

…the appellate proceedings, the Ld. CIT(A) deleted the disallowance after taking into consideration the contentions and submissions of the assessee that no disallowance can be made where there is no exempt income by relying on the decision of Lakhani Marketing 272 ITR 265 (P&H –HC) and Shivam Motors 272 CTR 277 (Allahabad). 6. The Ld. D.R. relied heavily on the order of AO by submitting that assessee has made huge investments in the shares and securities and thus might have incurred some expenditure in connection therewith. The Ld. D.R. argued that even if no income was received by way of dividend during the year…

DCIT 1(1)(1), MUMBAI vs. COX & KINGS (I) LTD, MUMBAI

In the result, the appeal filed by the Department is dismissed

ITA 5583/MUM/2015[2007-08]Status: DisposedITAT Mumbai06 Oct 2017AY 2007-08

Bench: Shri Saktijit Dey & Shri Manjunathad C I T – 1(1)(1) M/S. Cox & Kings (I) Ltd. Room No. 579, 5Th Floor Tuner Morrison Bldg. Vs. Aayakar Bhavan, M.K. Road 16, Bank Street Mumbai 400020 Mumbai 400001 Pan – Aaacc1921B Appellant Respondent Co No. 117/Mum/2017 (In Ita No. 5583/Mum/2015) (Assessment Year: 2007-08)

For Respondent: Shri Rajat Mittal
Section 14A

…any exempt income should be excluded for the purpose of computing disallowance under section 14A. In this regard the learned A.R. relied upon the following decisions: - (i) Cheminvest Ltd. vs. CIT (2015) 387 ITR 33 (Del) (ii) CIT vs. Lakhani Marketing (2014) 272 ITR 265 (P&H) (iii) Cox & Kings Ltd. vs. DCIT ITA Nos. 1354 & 7770/Mum/2014 dated 4.11.2015 4. The learned D.R. relied upon the observations of the Assessing Officer. 5. We have considered the rival submissions and perused the material on record. The specific contention of the learned A.R. is, in the relevant previous year the assessee has not earned a…

COX AND KINGS LTD,MUMBAI vs. ADDL CIT RG 1(1), MUMBAI

In the result, the appeal filed by the Department is dismissed

ITA 5440/MUM/2015[2007-08]Status: DisposedITAT Mumbai06 Oct 2017AY 2007-08

Bench: Shri Saktijit Dey & Shri Manjunathad C I T – 1(1)(1) M/S. Cox & Kings (I) Ltd. Room No. 579, 5Th Floor Tuner Morrison Bldg. Vs. Aayakar Bhavan, M.K. Road 16, Bank Street Mumbai 400020 Mumbai 400001 Pan – Aaacc1921B Appellant Respondent Co No. 117/Mum/2017 (In Ita No. 5583/Mum/2015) (Assessment Year: 2007-08)

For Respondent: Shri Rajat Mittal
Section 14A

…any exempt income should be excluded for the purpose of computing disallowance under section 14A. In this regard the learned A.R. relied upon the following decisions: - (i) Cheminvest Ltd. vs. CIT (2015) 387 ITR 33 (Del) (ii) CIT vs. Lakhani Marketing (2014) 272 ITR 265 (P&H) (iii) Cox & Kings Ltd. vs. DCIT ITA Nos. 1354 & 7770/Mum/2014 dated 4.11.2015 4. The learned D.R. relied upon the observations of the Assessing Officer. 5. We have considered the rival submissions and perused the material on record. The specific contention of the learned A.R. is, in the relevant previous year the assessee has not earned a…