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.

How many judgments cite Joint Investments Pvt. Ltd. v. CIT?

803 judgments on BharatTax cite Joint Investments Pvt. Ltd. v. CIT (372 ITR 694), spanning 2015 to 2026.

Which sections of the Income Tax Act does Joint Investments Pvt. Ltd. v. CIT come up under?

It is most often cited in judgments turning on Section 14A, Section 143(3), Section 37(1), Section 8D, Section 115JB, Section 143(2).

Joint Investments Pvt. Ltd. v. CIT (372 ITR 694)

ACIT, Mumbai vs. K Raheja Corporate Services Private Limited, Mumbai

In the result, appeal filed by the revenue is hereby dismissed

ITA 5350/MUM/2025[2015-16]Status: DisposedITAT Mumbai31 Oct 2025AY 2015-16

Bench: Shri Vikram Singh Yadav, Am & Ms. Kavitha Rajagopal, Jm

Section 115JSection 143(2)Section 143(3)Section 14ASection 250

…xempted income in this case is Rs.3.17 lakhs. The Assessing Officer had disallowed Rs.59 crores which was reduced to Rs. 8 crores by the CIT(A). Following the decision of this court in Joint Investments (P.) Ltd. v. CIT /2015/59 taxmann.com 295/233 Taxman 117/372 ITR 694, the ITAT restricted the disallowance to the income earned i.e. Rs. 3.17 lakhs. So, there is no infirmity in this approach. No question of law arises." 43. The SLP filed by the Revenue against the above judgement has since been dismissed by the Hon'ble Supreme Court vide its order dated 26.08.2019 (114 taxmann.com 98) and therefore the decision o…

ACIT, Mumbai vs. K Raheja Corporate Services Private Limited, Mumbai

In the result, appeal filed by the revenue is hereby dismissed

ITA 5349/MUM/2025[2014-15]Status: DisposedITAT Mumbai31 Oct 2025AY 2014-15

Bench: Shri Vikram Singh Yadav, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Shri Madhur AgrawalFor Respondent: Shri Hemanshu Joshi, SR DR

Section 115JSection 143(2)Section 143(3)Section 14ASection 250

…mpted income in this case is Rs. 3.17 lakhs. The Assessing Officer had disallowed Rs.59 crores which was reduced to Rs. 8 crores by the CIT(A). Following the decision of this court in Joint Investments (P.) Ltd. v. CIT /2015/ 59 taxmann.com 295/233 Taxman 117/372 ITR 694, the ITAT restricted the disallowance to the income earned i.e. Rs. 3.17 lakhs. So, there is no infirmity in this approach. No question of law arises." 43. The SLP filed by the Revenue against the above judgement has since been dismissed by the Hon'ble Supreme Court vide its order dated 26.08.2019 (114 taxmann.com 98) and therefore the decision o…

Hpl Mercantile Pvt Ltd, Delhi vs. ITO Ward 11(1), Delhi

Appeal is partly allowed

ITA 5759/DEL/2025[2017-18]Status: DisposedITAT Delhi29 Oct 2025AY 2017-18

Bench: SHRI SATBEER SINGH GODARA (Judicial Member)

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

…oment an assessee declares it’s exempt income. Rejected accordingly. 5. Lastly comes the third important aspect of quantification of the impugned disallowance itself. The Revenue could hardly dispute that the case law Joint Investment Pvt. Ltd. Vs. CIT (2015) 372 ITR 694 (Del) has already settled the issue in the assessee’s favour that the impugned disallowance could not exceed the amount of exempt income itself. That being the case, I hereby direct the learned Assessing Officer to restrict the impugned disallowance to the extent of the assessee’s exempt income of Rs.23,67,926/- only. Necessary computation shall…

DCIT Central Circle-1(1), Mumbai vs. S Vinodkumar Diamonds Private Limited, Mumbai

Accordingly, Ground No.1 & 2 raised by the Revenue are treated as allowed for statistical purpose

ITA 2282/MUM/2025[2012-13]Status: DisposedITAT Mumbai27 Oct 2025AY 2012-13

Bench: SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER SHRI OMKARESHWAR CHIDARA (Accountant Member)

For Appellant: Shri Vartik ChoksiFor Respondent: Shri Pravin Salunkhe

Section 143(3)(ii)Section 144C(3)Section 14ASection 92B

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER SHRI OMKARESHWAR CHIDARA, ACCOUNTANT MEMBER & Deputy Commissioner of Income Tax Central Circle 1(1), Mumbai Pratishtha Bhavan, M. K. Road, Mumbai – 400020. Maharashtra. …………. Appellant Vs S. Vinodkumar Diamonds Private Limited BW-3010, Bharat Diamond Bourse, Bandra Kurla Complex, Mumbai – 400051. Maharashtra …………. Respondent [PAN:AAICS5514N] Appearance For the Appellant/Department : Shri Pravin Salunkhe For the Respondent/Assessee : Shri Vartik Choksi Date Conclusion of hearing : 17.09.2025 Pronouncement of order : 27.10.…

DCIT Central Circle-1(1), Mumbai vs. S Vinodkumar Diamonds Private Limited, Mumbai

Accordingly, Ground No.1 & 2 raised by the Revenue are treated as allowed for statistical purpose

ITA 2281/MUM/2025[2013-14]Status: DisposedITAT Mumbai27 Oct 2025AY 2013-14

Bench: SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER SHRI OMKARESHWAR CHIDARA (Accountant Member)

For Appellant: Shri Vartik ChoksiFor Respondent: Shri Pravin Salunkhe

Section 143(3)(ii)Section 144C(3)Section 14ASection 92B

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER SHRI OMKARESHWAR CHIDARA, ACCOUNTANT MEMBER & Deputy Commissioner of Income Tax Central Circle 1(1), Mumbai Pratishtha Bhavan, M. K. Road, Mumbai – 400020. Maharashtra. …………. Appellant Vs S. Vinodkumar Diamonds Private Limited BW-3010, Bharat Diamond Bourse, Bandra Kurla Complex, Mumbai – 400051. Maharashtra …………. Respondent [PAN:AAICS5514N] Appearance For the Appellant/Department : Shri Pravin Salunkhe For the Respondent/Assessee : Shri Vartik Choksi Date Conclusion of hearing : 17.09.2025 Pronouncement of order : 27.10.…

Gujarat State Petronet Limited, Gandhinagar vs. DCIT, Gandhinagar Circle, Gandhinagar

The appeal of the assessee is partly allowed

ITA 992/AHD/2025[2016-17]Status: DisposedITAT Ahmedabad07 Oct 2025AY 2016-17

Bench: Shri Sanjay Garg & Shri Narendra Prasad Sinhaassessment Year: 2016-17

Section 143(3)Section 144Section 14ASection 14A(2)Section 250

…ut the disallowance of expenditure under section 14A of the Act read 60 to Rs. 1,02,82,049/-, The Tribunal, while restricting the disallowance to Rs.55,604/-, relied on the decision of Delhi High Court in case of Joint Investments (P.) Ltd. v. CIT reported in 372 ITR 694 holding that disallowance of expenditure in terms of Section 14A read with Rule 8D cannot exceed the exempt income itself. Our High Court has also adopted the similar view in case of Commissioner of Income Tax v. Corrtech Energy Pvt, Ltd., reported in 372 1TR 97. Gujarat State Petronet Limited vs. DCIT Page 9 of 9 13.5 In view of the above, and a…

Kei Industries Ltd, Delhi vs. ACIT, Circle-14(2), Delhi

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

ITA 1668/DEL/2025[2014-15]Status: DisposedITAT Delhi29 Aug 2025AY 2014-15

Bench: Shri C. N. Prasad & Shri M. Balaganeshkei Industries Ltd, Vs. Asst. Cit, D-90, Okhla Industrial Circle-14(2), Area, Phase-1, Delhi New Delhi (Appellant) (Respondent) Pan: Aaack0251C

For Appellant: Ms. Gargi Sethi, AdvFor Respondent: Shri Manish Gupta, Sr. DR

Section 10Section 115JSection 143(3)Section 14A

…, in any case, the disallowance made under section 14A of the Act cannot exceed exempt income. In this regard, reliance has been rightly placed by the learned AR on the decision of Hon’ble Jurisdictional High Court in the case of Joint Investments reported in 372 ITR 694 (Del) wherein it was categorically held that disallowance of expense cannot exceed the exempt income. Accordingly, we direct the learned AO to restrict the disallowance of expenses under section 14A of the Act only to the extent of dividend income of Rs 3,90,326/- and delete the remaining amounts while computing income under normal provisions of…

Jubin Finance & Investment Ltd, Gurgaon vs. DCIT Circle-02, Gurgaon

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

ITA 3441/DEL/2019[2012-13]Status: DisposedITAT Delhi29 Aug 2025AY 2012-13

Bench: Shri M. Balaganesh & Shri Vimal Kumarm/S. Jubin Finance & Investment Ltd, Vs. Dcit, Plot No. 13, Sector-44, Gurgaon Circle-2, Gurgaon (Appellant) (Respondent) Pan: Aaacj7314D

For Appellant: Shri Salil Kapoor, AdvFor Respondent: Ms. Harpreet Kaur Hansra, Sr. DR

Section 143(3)Section 14ASection 24

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SHRI VIMAL KUMAR, JUDICIAL MEMBER M/s. Jubin Finance & Investment Ltd, Vs. DCIT, Plot No. 13, Sector-44, Gurgaon Circle-2, Gurgaon (Appellant) (Respondent) PAN: AAACJ7314D Assessee by : Shri Salil Kapoor, Adv Ms. Ananya Kapoor, Shri Utkarsh Kumar Gupta, Adv Ms. Sakshi Rustogi, Adv Revenue by: Ms. Harpreet Kaur Hansra, Sr. DR Date of Hearing 04/8/2025 Date of pronouncement 29/08/2025 O R D E R PER M. BALAGANESH, A. M.: 1. The appeal in ITA No.3441/Del/2019 for AY 2012-13, arises out of the order of the Commi…

DCIT CC-3(4) Mumbai, Mumbai vs. Essar Ports Limited, Mumbai

Appeal are dismissed, being bereft of merit and devoid of substance

ITA 4103/MUM/2025[2012-13]Status: DisposedITAT Mumbai18 Aug 2025AY 2012-13

Bench: Shri Amit Shukla, Hon’Ble & Shri Arun Khodpia, Hon’Bledcit Cc 3(4), Mumbai Essar Ports Limited 11, Keshavrao Khadye Marg 613, Kautilya Bhawan G Clock Mahalaxmi Vs Bkc Bandra, Mumbai – 400034 Mumbai – 400051, Maharastra Maharastra

For Appellant: Shri Tarang MehtaFor Respondent: Shri Ritesh Misra, CIT DR

Section 115JSection 143(1)Section 143(2)Section 143(3)Section 14ASection 43BSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH ‘E’, MUMBAI BEFORE SHRI AMIT SHUKLA, HON’BLE JUDICIAL MEMBER AND SHRI ARUN KHODPIA, HON’BLE ACCOUNTANT MEMBER DCIT CC 3(4), Mumbai Essar Ports Limited 11, Keshavrao Khadye Marg 613, Kautilya Bhawan G Clock Mahalaxmi vs BKC Bandra, Mumbai – 400034 Mumbai – 400051, Maharastra Maharastra PAN: AAACE8391D (Appellant) (Respondent) Present for: Assessee by : Shri Tarang Mehta Revenue by : Shri Ritesh Misra, CIT DR Date of Hearing : 13.08.2025 Date of Pronouncement : 18.08.2025 O R D E R PER ARUN KHODPIA, AM: The captioned appeal by the revenue, emerged out of th…

Raajratna Energy Holdings Private Limited, Hyderabad vs. Deputy Commissioner of Income Tax, Central Circle-2(2), Bangalore

ITA 1185/BANG/2025[2018-19]Status: DisposedITAT Bangalore11 Aug 2025AY 2018-19

Bench: Shri. Laxmi Prasad Sahu & Shri. Soundararajan K

For Appellant: Shri. Ramesh Babu, CAFor Respondent: Shri. Swaroop Manava, Addl. CIT(DR)(ITAT), Bangalore

Section 14ASection 56(2)Section 56(2)(viib)

…INCOME TAX APPELLATE TRIBUNAL "B" BENCH : BANGALORE BEFORE SHRI. LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI. SOUNDARARAJAN K, JUDICIAL MEMBER ITA Nos.1184, 1185/Bang/2025 Assessment Years : 2017-18, 2018-19 M/s Raajratna Energy Holdings Pvt. Vs. ITO, Ltd Plot No 304, Level 3, Surya Chakra House, Road No 78, Jubilee Hills, Hyderabad - 500033. PAN : AAECM 6049 G APPELLANT Ward -3(2)(3), Bangalore. RESPONDENT Assessee by : Shri. Ramesh Babu, CA Revenue by : Shri. Swaroop Manava, Addl. CIT(DR)(ITAT), Bangalore. Date of hearing : 07.08.2025 Date of Pronouncement: 11=.09.2025 ORDER Per Laxmi Prasad Sahu, Accountant…

Raajratna Energy Holdings Private Limited, Hyderabad vs. Deputy Commissioner of Income-Tax, Central Circle-2(2), Bengaluru

ITA 1184/BANG/2025[2017-18]Status: DisposedITAT Bangalore11 Aug 2025AY 2017-18

Bench: Shri. Laxmi Prasad Sahu & Shri. Soundararajan K

For Appellant: Shri. Ramesh Babu, CAFor Respondent: Shri. Swaroop Manava, Addl. CIT(DR)(ITAT), Bangalore

Section 14ASection 56(2)Section 56(2)(viib)

…INCOME TAX APPELLATE TRIBUNAL "B" BENCH : BANGALORE BEFORE SHRI. LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI. SOUNDARARAJAN K, JUDICIAL MEMBER ITA Nos.1184, 1185/Bang/2025 Assessment Years : 2017-18, 2018-19 M/s Raajratna Energy Holdings Pvt. Ltd Plot No 304, Level 3, Surya Chakra House, Road No 78, Jubilee Hills, Hyderabad - 500033. PAN : AAECM 6049 G APPELLANT Vs. ITO, Ward -3(2)(3), Bangalore. RESPONDENT Assessee by : Shri. Ramesh Babu, CA Revenue by : Shri. Swaroop Manava, Addl. CIT(DR)(ITAT), Bangalore. Date of hearing : 07.08.2025 Date of Pronouncement: 11=.09.2025 ORDER Per Laxmi Prasad Sahu, Accountant…

Ananda Prasad Venigala, Hyderabad vs. DCIT, Circle-1(1), Hyderabad

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

ITA 1384/HYD/2024[2017-18]Status: DisposedITAT Hyderabad06 Aug 2025AY 2017-18

Bench: Shri Ravish Sood & Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.1384/Hyd/2024 (निर्धारण वर्ा/Assessment Year:2017-18) Shri Ananda Prasad Venigala, Dy. Commissioner Of Income Tax, Vs. Circle-1(1), Hyderabad. Hyderabad. Pan:Aewpp1096B (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri S. Rama Rao, Advocate रधजस् व द्वधरध/Revenue By:: Dr. Sachin Kumar, Sr-Dr सुिवधई की तधरीख/Date Of Hearing: 31/07/2025 घोर्णध की तधरीख/Pronouncement: 06/08/2025 आदेश/Order Per Madhusudan Sawdia, A.M.: This Appeal Is Filed By Shri Ananda Prasad Venigala (“The Assessee”), Feeling Aggrieved By The Order Passed By The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi (“Ld. Cit(A)”), Dated 18.11.2024 For The A.Y. 2017-18. 2. The Assessee Has Raised The Following Grounds Of Appeal :

For Appellant: Shri S. Rama Rao, AdvocateFor Respondent: : Dr. Sachin Kumar, SR-DR

Section 10Section 143(3)Section 14ASection 14A(2)Section 68

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘B’ Bench, Hyderabad श्री रविश सूद, न् याययक सदस् य एवं श्री मिुसूदन सावडिया, लेखा सदस् य के समक्ष । BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER AND SHRI MADHUSUDAN SAWDIA, ACCOUNTANT MEMBER आ.अपी.सं /ITA No.1384/Hyd/2024 (निर्धारण वर्ा/Assessment Year:2017-18) Shri Ananda Prasad Venigala, Dy. Commissioner of Income Tax, Vs. Circle-1(1), Hyderabad. Hyderabad. PAN:AEWPP1096B (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee by: Shri S. Rama Rao, Advocate रधजस् व द्वधरध/Revenue by:: Dr. Sachin Kumar, SR-DR सुिवधई की तधरीख/Date of hear…

Acme Cleantech Solutions Private Limited, Gurgaon vs. DCIT, Circle-1(1), New Delhi

In the result, both the appeals of the assessee are partly allowed as indicated above

ITA 508/DEL/2022[2017-18]Status: DisposedITAT Delhi31 Jul 2025AY 2017-18

Bench: SHRI PRAKASH CHAND YADAV (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)

Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘H’: NEW DELHI BEFORE SHRI PRAKASH CHAND YADAV, JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA No.2142/Del/2022 (ASSESSMENT YEAR 2018-19) M/s Acme Cleantech Solutions National Faceless Pvt. Ltd., Assessment Centre Plot No.152, Sector-44, Vs. (NFAC), New Delhi. Gurgon, Haryana-122002. PAN-AAECA0914A (Appellant) (Respondent) Assessee by Shri Ved Jain, Adv. and Shri Ayush Garg, CA Department by Shri S. K. Jadhav, CIT-DR Date of Hearing 23/07/2025 Date of Pronouncement 31/07/2025 ORDER PER PRAKASH CHAND YADAV, JM: Both these appeals of the assessee ar…

Acme Cleantech, Haryana vs. ACIT, Circle-1 (1), New Delhi

In the result, both the appeals of the assessee are partly allowed as indicated above

ITA 2142/DEL/2022[2018-19]Status: DisposedITAT Delhi31 Jul 2025AY 2018-19

Bench: SHRI PRAKASH CHAND YADAV (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)

Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘H’: NEW DELHI BEFORE SHRI PRAKASH CHAND YADAV, JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA No.2142/Del/2022 (ASSESSMENT YEAR 2018-19) M/s Acme Cleantech Solutions National Faceless Pvt. Ltd., Assessment Centre Plot No.152, Sector-44, Vs. (NFAC), New Delhi. Gurgon, Haryana-122002. PAN-AAECA0914A (Appellant) (Respondent) Assessee by Shri Ved Jain, Adv. and Shri Ayush Garg, CA Department by Shri S. K. Jadhav, CIT-DR Date of Hearing 23/07/2025 Date of Pronouncement 31/07/2025 ORDER PER PRAKASH CHAND YADAV, JM: Both these appeals of the assessee ar…

DCIT, Central Circle-4, New Delhi vs. G N International P.Ltd, New Delhi

In the result, the appeal of the revenue is dismissed

ITA 2851/DEL/2022[2017-18]Status: DisposedITAT Delhi30 Jul 2025AY 2017-18

Bench: Shri M. Balaganesh & Shri Sudhir Kumarg. N. International Pvt. Ltd, Vs. Acit, 3721/1, First Floor, Netaji Circle-10(2), Subhash Marg, Daryaganj, New Delhi New Delhi (Appellant) (Respondent) Pan:Aabcg4491K Dcit, Vs. G. N. International Pvt. Ltd, Central Circle-4, 3721/1, First Floor, Netaji New Delhi Subhash Marg, Daryaganj, New Delhi (Appellant) (Respondent) Pan:Aabcg4491K Assessee By : Shri Salil Agarwal, Sr. Adv Shri Shailesh Gupta, Ca Shri Dadhur Agarwal, Adv Revenue By: Shri Rajesh Kumar Dhanesta, Sr. Dr Ms. Neeju Gupta, Sr. Dr Date Of Hearing 25/07/2025 Date Of Pronouncement 30/07/2025

For Appellant: Shri Salil Agarwal, Sr. AdvFor Respondent: Shri Rajesh Kumar Dhanesta, Sr. DR

Section 115BSection 144Section 68

…t income earned by the assessee i.e. Rs 3 lakhs and granted relief of remaining sum of Rs 7,07,596/-. We find that the action of the Learned CIT(A) was supported by the decision of Hon’ble Jurisdictional High Court in the case of Joint Investments reported in 372 ITR 694 (Del) and decision of Hon’ble Supreme Court in the case of Maxopp Investments reported in 402 ITR 640 (SC) wherein it was categorically held that disallowance under section 14A of the Act cannot exceed the exempt income. Further, the Hon’ble Jurisdictional High Court in the case of PCIT vs ERA Infrastructure India Limited in Income Tax Appeal No.…

G N International P.Ltd, New Delhi vs. ACIT, Circle-10(2), New Delhi

In the result, the appeal of the revenue is dismissed

ITA 2676/DEL/2022[2017-18]Status: DisposedITAT Delhi30 Jul 2025AY 2017-18

Bench: Shri M. Balaganesh & Shri Sudhir Kumarg. N. International Pvt. Ltd, Vs. Acit, 3721/1, First Floor, Netaji Circle-10(2), Subhash Marg, Daryaganj, New Delhi New Delhi (Appellant) (Respondent) Pan:Aabcg4491K Dcit, Vs. G. N. International Pvt. Ltd, Central Circle-4, 3721/1, First Floor, Netaji New Delhi Subhash Marg, Daryaganj, New Delhi (Appellant) (Respondent) Pan:Aabcg4491K Assessee By : Shri Salil Agarwal, Sr. Adv Shri Shailesh Gupta, Ca Shri Dadhur Agarwal, Adv Revenue By: Shri Rajesh Kumar Dhanesta, Sr. Dr Ms. Neeju Gupta, Sr. Dr Date Of Hearing 25/07/2025 Date Of Pronouncement 30/07/2025

For Appellant: Shri Salil Agarwal, Sr. AdvFor Respondent: Shri Rajesh Kumar Dhanesta, Sr. DR

Section 115BSection 144Section 68

…t income earned by the assessee i.e. Rs 3 lakhs and granted relief of remaining sum of Rs 7,07,596/-. We find that the action of the Learned CIT(A) was supported by the decision of Hon’ble Jurisdictional High Court in the case of Joint Investments reported in 372 ITR 694 (Del) and decision of Hon’ble Supreme Court in the case of Maxopp Investments reported in 402 ITR 640 (SC) wherein it was categorically held that disallowance under section 14A of the Act cannot exceed the exempt income. Further, the Hon’ble Jurisdictional High Court in the case of PCIT vs ERA Infrastructure India Limited in Income Tax Appeal No.…

Assistant Commissioner of Income Tax, Chennai vs. Cognizant Technology Solutions India Private Limited, Chennai

ITA 1262/CHNY/2024[2010-11]Status: DisposedITAT Chennai16 May 2025AY 2010-11

Bench: Shri Aby T Varkey, Hon'Ble & Shri S. R. Raghunatha, Hon'Bleआयकर अपील सं./Ita Nos.1193, 1194, 1205, 1206 & 1207/Chny/2024 (निर्धारण वर्ष / Assessment Years: 2010-11, 2011-12, 2012-13, 2013-14 & 2014-15) Cognizant Technology Solutions Vs The Asst. Commissioner India Pvt. Ltd., Of Income Tax, No.5/535, Okkiam Thoraipakkam, Central Circle 1(1), Old Mahabalipuram Road, Chennai. Chennai - 600 096. (प्रत्यर्थी/Respondent) Pan: Aaacd 3312M (अपीलार्थी/Appellant) & आयकर अपील सं./Ita Nos.1262, 1263, 1264, 1265 & 1266/Chny/2024 (निर्धारण वर्ष / Assessment Years: 2010-11, 2011-12, 2012-13, 2013-14 & 2014-15) The Asst. Commissioner Of Vs Cognizant Technology Income Tax, Solutions India Pvt. Ltd., Central Circle 1(1), No.5/535, Okkiam Chennai. Thoraipakkam, Old Mahabalipuram Road, Chennai - 600 096. Pan: Aaacd 3312M (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) निधारिती की ओर से/Assessee By राजस्व की ओर से /Revenue By : Shri N.V. Balaji, Advocate : Shri R. Clement Ramesh Kumar, Cit & Ms. Anitha, Addl. Cit सुनवाई की तारीख/Date Of Hearing : 11.03.2025 घोषणा की तारीख/Date Of Pronouncement : 16.05.2025 - 2 -

For Respondent: Shri N.V. Balaji, Advocate

Section 10ASection 14ASection 40Section 9(1)

…dinate Bench of this Court, in the case of CIT v. Tidel Park Ltd. [TCA Nos.732 & 733 of 2018 decided on 7-7-2020], has relied upon the decisions of the Delhi High Court in the case of Joint Investments (P.) Ltd. v. CIT [2015] 59 taxmann.com 295/233 Taxman 117/372 ITR 694 (Delhi) and CIT v. Taikisha Engg. India Ltd. [2015] 54 taxmann.com 109/229 Taxman 143/370 ITR 338 (Delhi) and Bombay High Court decision in the case of Godrej & Boyce Mfg. Co Ltd. v. Dy. CIT [2010] 194 Taxman 203/328 ITR 81 and categorically held that the Assessing Officer was not justified in making excessive disallowance beyond the dividend inc…

Cognizant Technology Solutions India Private Limited, Chennai vs. The Assistant Commissioner of Income-Tax, Central Circle 1(1), Chennai

ITA 1207/CHNY/2024[2014-15]Status: DisposedITAT Chennai16 May 2025AY 2014-15

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकर अपील सं./Ita Nos.1193, 1194, 1205, 1206 & 1207/Chny/2024 ("नधा"रण वष" / Assessment Years: 2010-11, 2011-12, 2012-13, 2013-14 & 2014-15) Vs Cognizant Technology Solutions The Asst. Commissioner India Pvt. Ltd., Of Income Tax, No.5/535, Okkiam Thoraipakkam, Central Circle 1(1), Old Mahabalipuram Road, Chennai. Chennai – 600 096. Pan : Aaacd 3312M (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita Nos.1262, 1263, 1264, 1265 & 1266/Chny/2024 ("नधा"रण वष" / Assessment Years: 2010-11, 2011-12, 2012-13, 2013-14 & 2014-15) Vs The Asst. Commissioner Of Cognizant Technology Income Tax, Solutions India Pvt. Ltd., Central Circle 1(1), No.5/535, Okkiam Chennai. Thoraipakkam, Old Mahabalipuram Road, Chennai – 600 096. Pan : Aaacd 3312M (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri N.V. Balaji, AdvocateFor Respondent: Shri R. Clement Ramesh Kumar, CIT

Section 10ASection 14ASection 40Section 9(1)

…dinate Bench of this Court, in the case of CIT v. Tidel Park Ltd. [TCA Nos.732 & 733 of 2018 decided on 7-7-2020], has relied upon the decisions of the Delhi High Court in the case of Joint Investments (P.) Ltd. v. CIT [2015] 59 taxmann.com 295/233 Taxman 117/372 ITR 694 (Delhi) and CIT v. Taikisha Engg. India Ltd. [2015] 54 taxmann.com 109/229 Taxman 143/370 ITR 338 (Delhi) and Bombay High Court decision in the case of Godrej & Boyce Mfg. Co Ltd. v. Dy. CIT [2010] 194 Taxman 203/328 ITR 81 and categorically held that the Assessing Officer was not justified in making excessive disallowance beyond the dividend inc…

Cognizant Technology Solutions India Private Limited, Chennai vs. The Assistant Commissioner of Income-Tax, Central Circle 1(1), Chennai

ITA 1193/CHNY/2024[2010-11]Status: DisposedITAT Chennai16 May 2025AY 2010-11

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकर अपील सं./Ita Nos.1193, 1194, 1205, 1206 & 1207/Chny/2024 ("नधा"रण वष" / Assessment Years: 2010-11, 2011-12, 2012-13, 2013-14 & 2014-15) Vs Cognizant Technology Solutions The Asst. Commissioner India Pvt. Ltd., Of Income Tax, No.5/535, Okkiam Thoraipakkam, Central Circle 1(1), Old Mahabalipuram Road, Chennai. Chennai – 600 096. Pan : Aaacd 3312M (अपीलाथ"/Appellant) (""यथ"/Respondent) & आयकर अपील सं./Ita Nos.1262, 1263, 1264, 1265 & 1266/Chny/2024 ("नधा"रण वष" / Assessment Years: 2010-11, 2011-12, 2012-13, 2013-14 & 2014-15) Vs The Asst. Commissioner Of Cognizant Technology Income Tax, Solutions India Pvt. Ltd., Central Circle 1(1), No.5/535, Okkiam Chennai. Thoraipakkam, Old Mahabalipuram Road, Chennai – 600 096. Pan : Aaacd 3312M (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri N.V. Balaji, AdvocateFor Respondent: Shri R. Clement Ramesh Kumar, CIT

Section 10ASection 14ASection 40Section 9(1)

…dinate Bench of this Court, in the case of CIT v. Tidel Park Ltd. [TCA Nos.732 & 733 of 2018 decided on 7-7-2020], has relied upon the decisions of the Delhi High Court in the case of Joint Investments (P.) Ltd. v. CIT [2015] 59 taxmann.com 295/233 Taxman 117/372 ITR 694 (Delhi) and CIT v. Taikisha Engg. India Ltd. [2015] 54 taxmann.com 109/229 Taxman 143/370 ITR 338 (Delhi) and Bombay High Court decision in the case of Godrej & Boyce Mfg. Co Ltd. v. Dy. CIT [2010] 194 Taxman 203/328 ITR 81 and categorically held that the Assessing Officer was not justified in making excessive disallowance beyond the dividend inc…

Sud Chemie India Private Limited, Aluva vs. DCIT, Corporate Circle 2(1), Ernakulam

In the result, the appeal filed by the assessee is partly allowed

ITA 970/COCH/2024[2013-14]Status: DisposedITAT Cochin09 Apr 2025AY 2013-14

Bench: Shri George George K, Vice- & Shri Inturi Rama Rao

For Appellant: Sri.Radhesh Bhatt, CAFor Respondent: Smt.Leena Lal, Sr.AR

Section 10(34)Section 143(3)Section 14ASection 250

…in the case of ITO v. Kerala Ayurveda Limited – ITA No.506/Coch/2016 & ITA No.307/Coch/2017 (order dated 14.12.2017), wherein the Tribunal by following the judgment of the Hon’ble Delhi High Court in the case of Joint Investment Private Limited v. CIT (2015) 372 ITR 694 (Del.) had restricted the disallowance u/s.14A of the Act to the exempt income earned by the assessee during the relevant assessment year. 4 ITA No.970/Coch/2024. Sud Chemie India Private Limited. 7. The learned Departmental Representative supported the orders of the AO and the CIT(A). 8. We have heard rival submissions and perused the material…

Joint Investments Pvt. Ltd. v. CIT

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