Joint Investments Pvt. Ltd. v. CIT

372 ITR 694High Court2015#63 most cited

What is Joint Investments Pvt. Ltd. v. CIT authority for?

Disallowance under section 14A of the Income Tax Act cannot exceed the actual amount of exempt income earned by the assessee. This principle also applies when computing book profits under section 115JB.

803

judgments rely on this decision, according to BharatTax’s citation analysis of 367,181 Indian tax judgments — from 2015 to 2026.

Also referred to as

Joint Investments Pvt. Ltd. v. CIT · section 14A disallowance · exempt income expenditure limit · Rule 8D · section 115JB book profit · disallowance cannot exceed exempt income · Joint Investments · Delhi High Court 2015

Issues it is cited on

Judgments citing Joint Investments Pvt. Ltd. v. CIT

Industrial Development Corporation of Orissa Limited, Bhubnaeswar vs. DCIT, Circle-4(1), Bhubaneswar

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

ITA 343/CTK/2019[2014-15]Status: DisposedITAT Cuttack09 Mar 2021AY 2014-15

Bench: Shri C.M. Garg, Jm & Shri L.P. Sahu, Am आयकर अपीऱ सं./Ita No.343/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) Industrial Development Vs Dcit, Circle-4(1), Bhubaneswar Corporation Of Orissa Limited (Idcol), Idcol House, Ashok Nagar, Bhubaneswar-751001 Pan No. : Aaaci 4821 L (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ननधाारिती की ओर से /Assessee By : Shri S.C.Bhadra, Ca िाजस्व की ओर से /Revenue By : Shri S.C.Mohanty, Dr सुनवाई की तािीख / Date Of Hearing : 05/03/2021 घोषणा की तािीख/Date Of Pronouncement : 09/03/2021 आदेश / O R D E R Per Bench: This Is An Appeal Filed By The Assessee Against The Order Passed By The Cit(A)-1, Bhubaneswar, Dated 14.08.2019 For The Assessment Year 2014-2015, On The Following Grounds :- 1. The Order Of Assessment As Well As Appeal Is Against Law, Weight Of Evidences & Probabilities Of The Case. 2. The Learned Assessing Officer As Well As The Commissioner Of Income Tax (Appeals) Has Most Arbitrarily Disallowed Rs. 1,63,05,059/-, U/S 14A Against The Exempted Income Of Rs.5,50,000/-, Being Dividend Received From Associate Companies In Routine Manner, Without Properly Recording The Dissatisfaction Of The Assessing Officer 3. The Interest On Income Tax Refund Of Rs.8,04,924/-, Which Is Adjusted Against Demand, Was Not Properly Intimated For Which The Same Is Not Recognized As Income. 4. The Learned Assessing Officer Added Rs.6,66,721/-, As Interest On Fixed Deposit Based On The Comment Of The Auditor, Which Is Recognized In Subsequent Assessment Year. 5. The Learned Assessing Officer Erred In Adding, Amount Disallowed U/S 14A, Of Rs. 1,63,05,059/-, Rs.8,04,924/-, On Account Of Income

For Appellant: Shri S.C.Bhadra, CAFor Respondent: Shri S.C.Mohanty, DR
Section 111JSection 115JSection 14ASection 68

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH CUTTACK BEFORE SHRI C.M. GARG, JM & SHRI L.P. SAHU, AM आयकर अपीऱ सं./ITA No.343/CTK/2019 (नििाारण वषा / Assessment Year :2014-2015) Industrial Development Vs DCIT, Circle-4(1), Bhubaneswar Corporation of Orissa Limited (IDCOL), IDCOL House, Ashok Nagar, Bhubaneswar-751001 PAN No. : AAACI 4821 L (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ननधाारिती की ओर से /Assessee by : Shri S.C.Bhadra, CA िाजस्व की ओर से /Revenue by : Shri S.C.Mohanty, DR सुनवाई की तािीख / Date of Hearing : 05/03/2021 घोषणा की तािीख/Date of Pronouncem…

Lakshmi Electrical Drives Ltd, Coimbatore vs. DCIT Corporate Circle 2, Coimbatore

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

ITA 1707/CHNY/2018[2013-14]Status: DisposedITAT Chennai16 Feb 2021AY 2013-14

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaramanआयकर अपील सं./I.T.A. No.1707/Chny/2018 िनधा"रण वष"/Assessment Year:2013-14 M/S. Lakshmi Electrical Drives Ltd., The Deputy Commissioner Of Vs. 504, Avinashi Road, Peelamedu, Income Tax, Coimbatore 641 004. Corporate Circle 2, Coimbatore. [Pan: Aaacl5246Q] (अपीलाथ" /Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri K. Raghu, C.A. ""थ" की ओर से/Respondent By : Shri G. Johnson, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 03.12.2020 घोषणा की तारीख /Date Of Pronouncement : 16.02.2021 आदेश /O R D E R Per Duvvuru Rl Reddy:

For Appellant: Shri K. Raghu, C.AFor Respondent: Shri G. Johnson, Addl. CIT
Section 143(1)Section 143(2)Section 143(3)Section 14ASection 244ASection 263

…r investment, any interest bearing funds were diverted for the purpose of investment, etc. and pass a detailed speaking order in accordance with law keeping in mind the decision of the Hon’ble Delhi High Court in the case of Joint Investments Pvt. Ltd. v. CIT 372 ITR 694 after affording an opportunity of being heard to the assessee. 5. In the result, the appeal filed by the assessee is partly allowed for statistical purposes. Order pronounced on the 16th February, 2021 at Chennai. (S JAYARAMAN) JUDICIAL MEMBER Chennai, Dated, the 16.02.2021 Vm/- आदेश की "ितिलिप अ"ेिषत/Copy to: 1. अपीलाथ"/Appellant, 2.""थ"/ Resp…

Assistant Commissioner of Income Tax Range-8(1)(1), Mumbai vs. Reliance Life Sciences P.Ltd, Navi Mumbai

Accordingly, we hold so. Thus, we reverse the order of Assessing Officer in curtailing the deduction claimed under section 35(2AB) of the Act by ₹ 6,75,000/-. Thus, grounds of appeal No.10.1, 10.2 ...

ITA 4957/MUM/2018[2012-13]Status: DisposedITAT Mumbai16 Feb 2021AY 2012-13

Bench: Shri S. Rifaur Rahman, Am & Shri Ravish Sood, Jm आयकरअपीलसं./ I.T.A. No. 4957 & 6434/Mum/2018 (निर्धारणवर्ा / Assessment Year: 2012-13 & 2013-14) M/S Reliance Life Acit-8(1)(1), R. No. 624, 6Th Floor, Science Pvt. Ltd. बिधम/ R-282, Dhirubhai M. K. Road, Aayakar Bhavan, Ambani Estate, Ttc Vs. Mumbai-400 020 Are Of Midc, Rabale Navi Mumbai-400 701 स्थायीलेखासं./जीआइआरसं./ Pan No. Aabcr7594L (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No.2130/Mum/2018 (निर्धारणवर्ा / Assessment Year: 2011-12) M/S Reliance Life Jt.Cit (Osd)-8(1)(1), R. No. 624, 6Th Floor, Science Pvt. Ltd. बिधम/ R-282, Dhirubhai M. K. Road, Aayakar Ambani Estate, Ttc Bhavan, Vs. Are Of Midc, Mumbai-20 Navi Mumbai-400 701 स्थायीलेखासं./जीआइआरसं./ Pan No. Aabcr7594L (अपीलाथी/Appellant) (प्रत्यथी / Respondent) :

Section 14ASection 43Section 92F

…of the authorities below. We agree with the submissions of the Ld. Counsel for the assessee that since assessee has not earned any exempt income and therefore no disallowance is warranted u/s. 14A of the Act. In the case of Joint Investments Pvt. Ltd. v. CIT [372 ITR 694] the Hon'ble Delhi High Court held that the disallowance u/s. 14A of the Act should not exceed the exempt income. The Revenue filed SLP against this decision and the Hon'ble Supreme Court dismissed the SLP filed by the Revenue. Similar view has been taken by the Hon'ble Delhi High Court in the case of Cheminvest Limited v. CIT [378 ITR 33]. 49.…

Jt.Commissioner of Income Tax (OSD) Circle-8(1)(1), Mumbai vs. Reliance Life Sciences P.Ltd, Navi Mumbai

Accordingly, we hold so. Thus, we reverse the order of Assessing Officer in curtailing the deduction claimed under section 35(2AB) of the Act by ₹ 6,75,000/-. Thus, grounds of appeal No.10.1, 10.2 ...

ITA 2130/MUM/2018[2011-12]Status: DisposedITAT Mumbai16 Feb 2021AY 2011-12

Bench: Shri S. Rifaur Rahman, Am & Shri Ravish Sood, Jm आयकरअपीलसं./ I.T.A. No. 4957 & 6434/Mum/2018 (निर्धारणवर्ा / Assessment Year: 2012-13 & 2013-14) M/S Reliance Life Acit-8(1)(1), R. No. 624, 6Th Floor, Science Pvt. Ltd. बिधम/ R-282, Dhirubhai M. K. Road, Aayakar Bhavan, Ambani Estate, Ttc Vs. Mumbai-400 020 Are Of Midc, Rabale Navi Mumbai-400 701 स्थायीलेखासं./जीआइआरसं./ Pan No. Aabcr7594L (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : आयकरअपीलसं./ I.T.A. No.2130/Mum/2018 (निर्धारणवर्ा / Assessment Year: 2011-12) M/S Reliance Life Jt.Cit (Osd)-8(1)(1), R. No. 624, 6Th Floor, Science Pvt. Ltd. बिधम/ R-282, Dhirubhai M. K. Road, Aayakar Ambani Estate, Ttc Bhavan, Vs. Are Of Midc, Mumbai-20 Navi Mumbai-400 701 स्थायीलेखासं./जीआइआरसं./ Pan No. Aabcr7594L (अपीलाथी/Appellant) (प्रत्यथी / Respondent) :

Section 14ASection 43Section 92F

…of the authorities below. We agree with the submissions of the Ld. Counsel for the assessee that since assessee has not earned any exempt income and therefore no disallowance is warranted u/s. 14A of the Act. In the case of Joint Investments Pvt. Ltd. v. CIT [372 ITR 694] the Hon'ble Delhi High Court held that the disallowance u/s. 14A of the Act should not exceed the exempt income. The Revenue filed SLP against this decision and the Hon'ble Supreme Court dismissed the SLP filed by the Revenue. Similar view has been taken by the Hon'ble Delhi High Court in the case of Cheminvest Limited v. CIT [378 ITR 33]. 49.…

Il & Fs Transportation Networks Limited, Mumbai vs. Assistant Commissioner of Income Tax - Range - 14(2)(1), Mumbai

ITA 4177/MUM/2018[2012-13]Status: DisposedITAT Mumbai15 Feb 2021AY 2012-13

Bench: Shri S. Rifaur Rahman & Shri Ravish Soodil & Fs Transportation Networks Asstt. Commissioner Of Limited, The Il & Fs Financial Income-Tax, Range -14(2)(1), Center, Plot No.C-22, Room No. Aaykar Bhavan, Maharshi Karve Vs. 460, 4Th Floor, G Block, Bandra- Road, Marine Lines, Kurla Complex, Bandra (E), Mumbai – 400 020 Mumbai – 400 051 Pan – Aabcc5460A (Appellant) (Respondent) Dcit -14(2)(1), M/S Il & Fs Transportation Network 432, 4Th Floor, Aayakar Bhavan, Ltd., Il & Fs Financial Centre, 8Th Vs. Mumbai – 400 020 Floor, C-22, G Block, B.K.C. Bandra (E), Mumbai – 400051

For Appellant: Shri Sandeep Bhalla, A.RFor Respondent: Shri Sushil Kumar Mishra, D.R
Section 143(3)Section 14A

…the extent of the exempt income received or receivable by the assessee during the year in question, the same, merits acceptance. Our aforesaid view is fortified by the judgement of the Hon’ble High Court of Delhi in Joint Investments Pvt. Ltd. Vs. CIT (2015) 372 ITR 694 (Del). We, thus, in terms of our aforesaid observations uphold the restoration of the aforesaid issue by the CIT(A) to the file of the A.O, with a rider that the disallowance be restricted to the extent of the exempt income received or receivable by the assessee during the year under consideration. ITA Nos. 4177/Mum/2018 And 3638/Mum/2018 A.Y: 2…

M/S Bobba Aviation Cargo and Ground Handling Services Pvt. Ltd., Bangalore vs. DCIT, Bangalore

In the result, the appeal of the assessee is partly allowed to the extent indicated above

ITA 448/BANG/2016[2011-12]Status: DisposedITAT Bangalore04 Jan 2021AY 2011-12

Bench: Shri N.V. Vasudevan & Shri B. R. Baskaranassessment Year : 2011-12 M/S. Bobba Aviation Cargo & Vs. The Deputy Commissioner Of Ground Handling Services Pvt. Ltd., Income Tax, #33/5, Mount Kailash, Circle – 11(2), Meanee Avenue Road, Ulsoor, Bangalore. Bangalore – 560 042. Pan : Aadcb 3096 R Appellant Respondent Appellant By : Shri. V. Srinivasan, Advocate Respondent By : Shri. Pradeep Kumar, Cit(Dr)(Itat), Bengaluru. Date Of Hearing : 4.1.2021 Date Of Pronouncement : 4.1.2021 O R D E R Per N.V. Vasudevan

For Appellant: Shri. V. Srinivasan, AdvocateFor Respondent: Shri. Pradeep Kumar, CIT(DR)(ITAT), Bengaluru
Section 14A

…ts only to the point that the disallowance under section 14A of the Act should be restricted to the extent of dividend income earned by the assessee in the light of the decision of the Hon’ble Delhi High Court in the case of Joint Investments (P) Ltd. v. CIT, 372 ITR 694 wherein a view was taken that disallowance u/s. 14A of the Act cannot exceed the exempt income. Similar view was expressed by the Hon’ble Delhi High Court in the case of CIT v. Holcim India Pvt. Ltd., 272 CTR 282 (Del). These decisions were considered by the Mumbai Bench of the Tribunal in the case of Future Corporate Resources Ltd v. ACIT, ITA N…