Lally Motors India (P.) Ltd. v. PCIT

93 Taxmann.com 39High Court2018#4397 most cited

What is Lally Motors India (P.) Ltd. v. PCIT authority for?

Disallowance of expenditure under Section 14A cannot exceed the income from the relevant exempt investments.

27

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2018 to 2024.

Also referred to as

Lally Motors India · Section 14A · disallowance · exempt income · expenditure · interest · total income · dividend income

Also reported as

148 ITD 326

Sections most often in play

Section 143(3)Section 14ASection 115BBESection 115JBSection 133ASection 145(3)Section 14A(2)Section 14A(3)

Issues it is cited on

disallowance u/s 14asection 14acompanysection 14indiatotal incomeinterestsection 143(3)

Judgments citing Lally Motors India (P.) Ltd. v. PCIT

Gmr Enterprises Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

In the result, the appeal filed by the assessee for Assessment Year 2013-14

ITA 2148/BANG/2016[2013-14]Status: DisposedITAT Bangalore08 Feb 2019AY 2013-14

Bench: Shri Arun Kumar Garodia & Shri Laliet Kumar

For Appellant: Shri Sunil Jain, CAFor Respondent: Ms. Neera Malhotra, CIT (DR-II)
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER AND SHRI LALIET KUMAR, JUDICIAL MEMBER ITA Nos. 2145, 2146 & 2148/Bang/2016 Assessment Years : 2010-11, 2011-12 &2013-14 M/s. GMR Enterprises Private Limited, (Successor to GMR Projects The Deputy Commissioner Private Limited), of Income Tax, vs. No. 25/1, Skip House, Central Circle 2(2), Museum Road, Bangalore. Bangalore – 560 025. PAN: AAACN6998D APPELLANT RESPONDENT Appellant by : Shri Sunil Jain, CA Respondent by : Ms. Neera Malhotra, CIT (DR-II) Date of hearing : 07.02.2019 Date of Pronouncement…

Gmr Enterprises Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

In the result, the appeal filed by the assessee for Assessment Year 2013-14

ITA 2146/BANG/2016[2011-12]Status: DisposedITAT Bangalore08 Feb 2019AY 2011-12

Bench: Shri Arun Kumar Garodia & Shri Laliet Kumar

For Appellant: Shri Sunil Jain, CAFor Respondent: Ms. Neera Malhotra, CIT (DR-II)
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER AND SHRI LALIET KUMAR, JUDICIAL MEMBER ITA Nos. 2145, 2146 & 2148/Bang/2016 Assessment Years : 2010-11, 2011-12 &2013-14 M/s. GMR Enterprises Private Limited, (Successor to GMR Projects The Deputy Commissioner Private Limited), of Income Tax, vs. No. 25/1, Skip House, Central Circle 2(2), Museum Road, Bangalore. Bangalore – 560 025. PAN: AAACN6998D APPELLANT RESPONDENT Appellant by : Shri Sunil Jain, CA Respondent by : Ms. Neera Malhotra, CIT (DR-II) Date of hearing : 07.02.2019 Date of Pronouncement…

Gmr Enterprises Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

In the result, the appeal filed by the assessee for Assessment Year 2013-14

ITA 2145/BANG/2016[2010-11]Status: DisposedITAT Bangalore08 Feb 2019AY 2010-11

Bench: Shri Arun Kumar Garodia & Shri Laliet Kumar

For Appellant: Shri Sunil Jain, CAFor Respondent: Ms. Neera Malhotra, CIT (DR-II)
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER AND SHRI LALIET KUMAR, JUDICIAL MEMBER ITA Nos. 2145, 2146 & 2148/Bang/2016 Assessment Years : 2010-11, 2011-12 &2013-14 M/s. GMR Enterprises Private Limited, (Successor to GMR Projects The Deputy Commissioner Private Limited), of Income Tax, vs. No. 25/1, Skip House, Central Circle 2(2), Museum Road, Bangalore. Bangalore – 560 025. PAN: AAACN6998D APPELLANT RESPONDENT Appellant by : Shri Sunil Jain, CA Respondent by : Ms. Neera Malhotra, CIT (DR-II) Date of hearing : 07.02.2019 Date of Pronouncement…

DCIT 9(3)(2), Mumbai vs. Future Market Networks Ltd, Mumbai

In the result, Revenue’s appeal is dismissed

ITA 5234/MUM/2017[2013-14]Status: DisposedITAT Mumbai30 Jan 2019AY 2013-14

Bench: Shri Saktijit Dey & Shri Ramit Kochar

For Appellant: Shri Dinkle HariaFor Respondent: Shri Shushil Kumar Poddar
Section 14ASection 8D(2)(ii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “F BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER ITA no. 5234/Mum./2017 (Assessment Year : 2013–14) Dy. Commissioner of Income Tax ……………. Appellant Circle–9(3)(2), Mumbai v/s Future Market Networks Ltd. Knowledge House, Shyam Nagar Off Jogeshwari Vikhroli Link Road ……………. Respondent Jogeshwari (E), Mumbai 400 060 PAN – AABCF2006M Revenue by : Shri Shushil Kumar Poddar Assessee by : Shri Dinkle Haria Date of Hearing – 08.01.2019 Date of Order – 30.01.2019 O R D E R PER SAKTIJIT DEY, J.M. This appeal has been filed by the…

DCIT 9(3)(2), Mumbai vs. Future Consumer Limited (Formerly Known As Future Consumer Enterprises Limited ), Mumbai

In the result, Revenue’s appeal is dismissed

ITA 5233/MUM/2017[2013-14]Status: DisposedITAT Mumbai30 Jan 2019AY 2013-14

Bench: Shri Saktijit Dey & Shri Ramit Kochar

For Appellant: Shri Dinkle HariaFor Respondent: Miss Dipika Arora
Section 32Section 32(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “F BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER ITA no.5233/Mum./2017 (Assessment Year :2013–14) Dy. Commissioner of Income Tax ……………. Appellant Circle–9(3)(2), Mumbai v/s Future Consumer Ltd. (Formerly known as Future Consumer Enterprises Ltd.) Knowledge House, Off Jogeshwari– ……………. Respondent Vikhroli Link Road, Shyam Nagar Jogeshwari (E), Mumbai 400 060 PAN – AABCS0279B ITA no. 5264/Mum./2017 (Assessment Year : 2013–14) Asstt. Commissioner of Income Tax ……………. Appellant Circle–9(3)(2), Mumbai v/s Future Human Devel…

Assistant Commissioner of Income Tax Central Circle-2(4), Bangalore vs. Ms Allinace Infrastructure Projects Pvt Ltd, Bangalore

In the result, appeal of the Revene is dismissed

ITA 2402/BANG/2018[2012-13]Status: DisposedITAT Bangalore19 Dec 2018AY 2012-13

Bench: Shri. A. K. Garodia

For Appellant: Shri. Suman Kumar, CAFor Respondent: Smt. Sri Nandini Das, Addl. CIT
Section 10Section 14A

…ITA.2402/Bang/2018 Page - 1 IN THE INCOME TAX APPELLATE TRIBUNAL BENGALURU BENCH 'A', BENGALURU BEFORE SHRI. A. K. GARODIA, ACCOUNTANT MEMBER AND SHRI. LALIET KUMAR, JUDICIAL MEMBER I.T.A No.2402/Bang/2018 (Assessment Year : 2012-13) Asst. Commissioner of Income-tax, Central Circle -2(4), Bengaluru .. Appellant v. M/s. Alliance Infrastructure Projects P. Ltd, No.85, Karthik Nagar, Marathahalli, K. R. Puram, Outer Ring Road, Bengaluru 560 037 .. Respondent PAN : AAFCA0404J Assessee by : Shri. Suman Kumar, CA Revenue by : Smt. Sri Nandini Das, Addl. CIT Heard on : 05.12.2018 Pronounced on : 19.12.2018 O R…

D.C.I.T., Circle-4(2), Kolkata vs. M/S Mkj Enterprises Ltd., Kolkata

In the result, the appeal of the Revenue is dismissed

ITA 2268/KOL/2017[2011-12]Status: DisposedITAT Kolkata22 Nov 2018AY 2011-12
For Appellant: Shri P.K. Srihari, CIT, ld.DRFor Respondent: Shri Ravi Tulsiyan, ACA, ld.AR
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH: KOLKATA Before: Shri P.M. Jagtap, Accountant Member and Shri S.S. Viswanethra Ravi, Judicial Member I.T.A No. 2268/Kol/2017 A.Y: 2011-12 Deputy Commissioner Vs. M/s. MKJ Enterprises Ltd Income-tax, Cir-4(2) PAN:AABCM 7727L Kolkata [Appellant] [Respondent] For the Appellant : Shri P.K. Srihari, CIT, ld.DR For the Respondent : Shri Ravi Tulsiyan, ACA, ld.AR Date of hearing : 28-08-2018 Date of pronouncement : 22-11-2018 ORDER Shri S.S. Viswanethra Ravi, JM: This appeal by the Revenue is directed against the order dt. 28-08-2017 of the Commissioner of In…