Livingstones Jewellery P. Ltd. v. Deputy CIT

31 SOT 323Income Tax Appellate Tribunal2009#7398 most cited

What is Livingstones Jewellery P. Ltd. v. Deputy CIT authority for?

Disallowance under section 14A of the Income Tax Act is justified when the Assessing Officer records dissatisfaction with the assessee's claim that no expenditure was incurred.

15

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2025.

Also referred to as

Livingstones Jewellery · Deputy CIT · 2009 · section 14A · disallowance · expenditure · Assessing Officer dissatisfaction

Sections most often in play

Section 80JJAASection 10AASection 115BBDSection 14ASection 35(1)(iv)Section 80IA(10)Section 80IA(8)Section 8D

Issues it is cited on

scientific research expendituresection 115bbdnew employeessection 35(1)(iv)section 80ia(8)captive service providersection 80jjasection 80jjaasection 35(1)strategic investmentsection 35(2ab)section 14a(2)

Judgments citing Livingstones Jewellery P. Ltd. v. Deputy CIT

Deputy Commissioner of Income Tax Circle 8 1 (Incharge), Hyderabad vs. Virtusa Consulting Services Private Limited, Tamil Nadu

In the result, the ground of appeal in Ground No 2-4 in IT(TP)A No

ITA 2632/CHNY/2024[2013-14]Status: DisposedITAT Chennai14 Nov 2025AY 2013-14

Bench: Shri Manu Kumar Giri & Shri S. R. Raghunathait (Tp) A No.:42/Chny/2024 & आयकर अपील सं./ Ita No.2262/Chny/2024 "नधा%रण वष% / Assessment Year: 2013-14 & 2012-13

For Appellant: Shri. N. V. Balaji, AdvocateFor Respondent: Shri. A R V Sreenivasan, C.I.T
Section 10ASection 35(1)(iv)

…AY 2008-09 in ITA No 12&13/Mds/2013. The Ld.AR also relied on the following cases in this connection: - CIT vs Gem Plus Jewellery India Ltd (233 CTR 248) - ITO vs Kalbhor Gawade Builders (ITA.No.386/PN/2011) - Livingstones Jewellery (P.) Ltd. vs DCIT [2009] 31 SOT 323 (Mum - ITAT) - ACIT vs Symantec Software India P. Ltd. (ITA No. 787 & 805 /PN/09] - CBDT Circular 37 of 2016 dated 02 November 2016 10.4 We have heard the rival contentions and gone through the facts and circumstances of the case and documents placed before us. In respect of the disallowance made u/s.14A of the Act, we do not agree with the conte…

Assistant Commissioner of Income Tax, Hyderabad vs. Virtusa Consulting Services Private Limited, Chennai Tamil Nadu

In the result, the ground of appeal in Ground No 2-4 in IT(TP)A No

ITA 2631/CHNY/2024[2012-13]Status: DisposedITAT Chennai14 Nov 2025AY 2012-13

Bench: Shri Manu Kumar Giri & Shri S. R. Raghunathait (Tp) A No.:42/Chny/2024 & आयकर अपील सं./ Ita No.2262/Chny/2024 "नधा%रण वष% / Assessment Year: 2013-14 & 2012-13

For Appellant: Shri. N. V. Balaji, AdvocateFor Respondent: Shri. A R V Sreenivasan, C.I.T
Section 10ASection 35(1)(iv)

…AY 2008-09 in ITA No 12&13/Mds/2013. The Ld.AR also relied on the following cases in this connection: - CIT vs Gem Plus Jewellery India Ltd (233 CTR 248) - ITO vs Kalbhor Gawade Builders (ITA.No.386/PN/2011) - Livingstones Jewellery (P.) Ltd. vs DCIT [2009] 31 SOT 323 (Mum - ITAT) - ACIT vs Symantec Software India P. Ltd. (ITA No. 787 & 805 /PN/09] - CBDT Circular 37 of 2016 dated 02 November 2016 10.4 We have heard the rival contentions and gone through the facts and circumstances of the case and documents placed before us. In respect of the disallowance made u/s.14A of the Act, we do not agree with the conte…

Virtusa Consulting Services Pvt. Ltd., Chennai vs. DCIT, CC-5(2), Chennai

In the result, the ground of appeal in Ground No 2-4 in IT(TP)A No

ITA 2262/CHNY/2024[2012-13]Status: DisposedITAT Chennai14 Nov 2025AY 2012-13

Bench: Shri Manu Kumar Giri & Shri S. R. Raghunathait (Tp) A No.:42/Chny/2024 & आयकर अपील सं./ Ita No.2262/Chny/2024 "नधा%रण वष% / Assessment Year: 2013-14 & 2012-13

For Appellant: Shri. N. V. Balaji, AdvocateFor Respondent: Shri. A R V Sreenivasan, C.I.T
Section 10ASection 35(1)(iv)

…AY 2008-09 in ITA No 12&13/Mds/2013. The Ld.AR also relied on the following cases in this connection: - CIT vs Gem Plus Jewellery India Ltd (233 CTR 248) - ITO vs Kalbhor Gawade Builders (ITA.No.386/PN/2011) - Livingstones Jewellery (P.) Ltd. vs DCIT [2009] 31 SOT 323 (Mum - ITAT) - ACIT vs Symantec Software India P. Ltd. (ITA No. 787 & 805 /PN/09] - CBDT Circular 37 of 2016 dated 02 November 2016 10.4 We have heard the rival contentions and gone through the facts and circumstances of the case and documents placed before us. In respect of the disallowance made u/s.14A of the Act, we do not agree with the conte…

Universal Precision Screws, New Delhi vs. JCIT, New Delhi

ITA 1454/DEL/2015[2010-11]Status: DisposedITAT Delhi03 Oct 2018AY 2010-11

Bench: Hon’Ble, Shri G.D.Agrawal & Shri Kuldip Singhi.T.A. No.1454/Del/2015 (Assessment Years 2010-11)

For Appellant: Sh. Ashish Goel, CAFor Respondent: None (Sr. DR)
Section 10BSection 24

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘A’, NEW DELHI BEFORE HON’BLE PRESIDENT, SHRI G.D.AGRAWAL AND SHRI KULDIP SINGH, JUDICIAL MEMBER I.T.A. No.1454/Del/2015 (Assessment Years 2010-11) Universal Precision Screws Vs. JCIT 146, New Cycle Market, Range-39 Jhandewalan Extn. New Delhi New Delhi PAN :AABFU6927B Assessee by : Sh. Ashish Goel, CA Revenue by :None (Sr. DR) Date of hearing : 06.09.2018 Date of Pronouncement : 03.10.2018 ORDER PER KULDIP SINGH, JUDICIAL MEMBER : Appellant, Universal Precision Screws hereinafter referred to as the assessee by filing present appeal sought to set aside t…

DCIT, Bangalore vs. M/S Toshiba Software (India) Pvt. Ltd., Bangalore

Appeal is dismissed and the

ITA 808/BANG/2016[2010-11`]Status: DisposedITAT Bangalore09 Jun 2017

Bench: Shri. A. K. Garodia & Shri. Lalit Kumari.T.A No.808/Bang/2016 (Assessment Year : 2010-11) Joint Commissioner Of Income-Tax (Osd), Circle -12(4), Bengaluru .. Appellant V. M/S. Toshiba Software (India) P. Ltd, (Erstwhile Toshiba Embedded Software (India) P Ltd, No.3A, “Essae Vishnavi Solitaire”, 3Rd Block, Koramangala, Bengaluru .. Respondent Pan : Aagcs4693C

For Appellant: Shri. K. R. Vasudevan, AdvocateFor Respondent: Shri. M. K. Biju, JCIT
Section 10A

…67] and also in the matter of M/s. Subex Ltd v. ITO [ITA.46/2009, dt.28.10.2014. The Ld. AR also relied upon the following judgments : • CIT v. Hindustan Gum & Chemicals Ltd [(2016) 72 taxmann.com 90 (Cal)] ; • Livingstones Jewellery (P) Ltd v. DCIT [(2009) 31 SOT 323 (Mum- ITAT)] • Bank of Baroda v. H. C. Shrivatsava [(2012) 122 Taxman 330 (Bom)] • UOI v. Kamalakshi Finance Corporation Ltd [AIR 1992 SC 711- 1994)(SC)] • K. Subramanian v. Siemens India Ltd [(1983) 15 taxman 594 (Bom)] 09. We have heard the rival contentions and perused the records. We find that in the matter of CIT v. Motorola India Electroni…

Duflon Polymers P. Ltd, Mumbai vs. Addl CIT 8(1), Mumbai

In the result, appeal is partly allowed

ITA 275/MUM/2011[2005-06]Status: DisposedITAT Mumbai13 May 2016AY 2005-06

Bench: Shri Saktijit Dey & Shri Ramit Kochar

For Appellant: Shri Deepak TralshwalaFor Respondent: Shri Mukesh Jain
Section 10BSection 234BSection 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER ITA no.275/Mum./2011 (Assessment Year : 2005–06) M/s. Duflon Polymers Pvt. Ltd. 3, Neeldhara Apartments Shradhanand Extension Road ……………. Appellant Vile Parle (E), Mumbai 400 057 PAN – AAACD1668G v/s Addl. Commissioner of Income Tax ……………. Respondent Circle–8(1), Mumbai Assessee by : Shri Deepak Tralshwala Revenue by : Shri Mukesh Jain Date of Hearing – 04.05.2016 Date of Order – 13.05.2016 O R D E R PER SAKTIJIT DEY, J.M. The aforesaid appeal of the assessee is directed…

DCIT, Bangalore vs. M/S International Stones India Pvt. Ltd., Bangalore

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

ITA 608/BANG/2014[2009-10]Status: DisposedITAT Bangalore20 Jan 2016AY 2009-10

Bench: Smt. Asha Vijayaraghavan & Shri Inturi Rama Rao

For Appellant: Shri C. Ramesh, CAFor Respondent: Dr. P.K. Srihari, Addl. CIT(DR)
Section 10BSection 143(1)Section 143(3)

…ned for margin money for the purposes of availing credit limits from banks, it becomes vivid that such interest bears the requisite characteristics of a "business income." The Mumbai Bench of the Tribunal in Livingstones Jewellery P. Ltd. v. Deputy CIT [2009] 31 SOT 323 (Mumbai) has held that interest derived by an exporter from fixed deposits made with the bank for obtaining credit limits is eligible for the benefit under section 10A. Similar view has been expressed in Asst. CIT v. Motorola India Electronics P. Ltd. [2007] 295 ITR (AT) 376 (Bang) by holding that the interest income having close nexus with the bu…

M/S International Stone India Pvt. Ltd., Bangalore vs. DCIT, Bangalore

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

ITA 539/BANG/2014[2009-10]Status: DisposedITAT Bangalore20 Jan 2016AY 2009-10

Bench: Smt. Asha Vijayaraghavan & Shri Inturi Rama Rao

For Appellant: Shri C. Ramesh, CAFor Respondent: Dr. P.K. Srihari, Addl. CIT(DR)
Section 10BSection 143(1)Section 143(3)

…ned for margin money for the purposes of availing credit limits from banks, it becomes vivid that such interest bears the requisite characteristics of a "business income." The Mumbai Bench of the Tribunal in Livingstones Jewellery P. Ltd. v. Deputy CIT [2009] 31 SOT 323 (Mumbai) has held that interest derived by an exporter from fixed deposits made with the bank for obtaining credit limits is eligible for the benefit under section 10A. Similar view has been expressed in Asst. CIT v. Motorola India Electronics P. Ltd. [2007] 295 ITR (AT) 376 (Bang) by holding that the interest income having close nexus with the bu…

M/S International Stones I P Ltd, Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

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

ITA 1475/BANG/2014[2011-12]Status: DisposedITAT Bangalore20 Jan 2016AY 2011-12

Bench: Smt. Asha Vijayaraghavan & Shri Inturi Rama Rao

For Appellant: Shri C. Ramesh, CAFor Respondent: Dr. P.K. Srihari, Addl. CIT(DR)
Section 10BSection 143(1)Section 143(3)

…ned for margin money for the purposes of availing credit limits from banks, it becomes vivid that such interest bears the requisite characteristics of a "business income." The Mumbai Bench of the Tribunal in Livingstones Jewellery P. Ltd. v. Deputy CIT [2009] 31 SOT 323 (Mumbai) has held that interest derived by an exporter from fixed deposits made with the bank for obtaining credit limits is eligible for the benefit under section 10A. Similar view has been expressed in Asst. CIT v. Motorola India Electronics P. Ltd. [2007] 295 ITR (AT) 376 (Bang) by holding that the interest income having close nexus with the bu…

M/S |Nternational Stones I P Ltd, Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

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

ITA 1474/BANG/2014[2010-11]Status: DisposedITAT Bangalore20 Jan 2016AY 2010-11

Bench: Smt. Asha Vijayaraghavan & Shri Inturi Rama Rao

For Appellant: Shri C. Ramesh, CAFor Respondent: Dr. P.K. Srihari, Addl. CIT(DR)
Section 10BSection 143(1)Section 143(3)

…ned for margin money for the purposes of availing credit limits from banks, it becomes vivid that such interest bears the requisite characteristics of a "business income." The Mumbai Bench of the Tribunal in Livingstones Jewellery P. Ltd. v. Deputy CIT [2009] 31 SOT 323 (Mumbai) has held that interest derived by an exporter from fixed deposits made with the bank for obtaining credit limits is eligible for the benefit under section 10A. Similar view has been expressed in Asst. CIT v. Motorola India Electronics P. Ltd. [2007] 295 ITR (AT) 376 (Bang) by holding that the interest income having close nexus with the bu…

Deputy Commissioner of Income Tax, Bangalore vs. M/S International Stones India P Ltd, Bangalore

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

ITA 1332/BANG/2014[2009-10]Status: DisposedITAT Bangalore20 Jan 2016AY 2009-10

Bench: Smt. Asha Vijayaraghavan & Shri Inturi Rama Rao

For Appellant: Shri C. Ramesh, CAFor Respondent: Dr. P.K. Srihari, Addl. CIT(DR)
Section 10BSection 143(1)Section 143(3)

…ned for margin money for the purposes of availing credit limits from banks, it becomes vivid that such interest bears the requisite characteristics of a "business income." The Mumbai Bench of the Tribunal in Livingstones Jewellery P. Ltd. v. Deputy CIT [2009] 31 SOT 323 (Mumbai) has held that interest derived by an exporter from fixed deposits made with the bank for obtaining credit limits is eligible for the benefit under section 10A. Similar view has been expressed in Asst. CIT v. Motorola India Electronics P. Ltd. [2007] 295 ITR (AT) 376 (Bang) by holding that the interest income having close nexus with the bu…

ITO 10(2)(2), Mumbai vs. Lionbridge Technologies P.Ltd, Navi Mumbai

In the result, the appeals of the assessee in ITA No

ITA 290/MUM/2015[2010-11]Status: DisposedITAT Mumbai18 Nov 2015AY 2010-11

Bench: Sh. A.D. Jainand Sh. N.K. Billaiya

For Appellant: S/Sh. Ajay Vohra. Sr.Advocate & N.K. Jain, AdvocateFor Respondent: S/Sh. N.K.Chand, CIT(DR) & Jitendra Yadav

…694(Bang)/2010 (Bang. ITAT). 7. “K. Uttamlal Exports Ltd. vs. DCIT”, 133 Taxman 248 (Mum.) 8. “Mohindra Impex vs. ACIT”, 121 Taxman 326 (Del.) 9. “ITO vs. Banyan Chemicals (P) Ltd.”, 310 ITR 384 15 ITA No.668(Asr)/2014 10. “Livingstones Jewellery (P) Ltd.”, 31 SOT 323 11. DCIT vs. Accentures Services (P) Ltd.” ITA No.4540/M/08 (Mum. ITAT) 12. “Sujata Grover”, 74 TTJ 347 (Del.) 13. “Deutsche Bank A.G. vs. DCIT”, 86 ITD 431 14. “Bestobell (India) Ltd”, 117 ITR 789 (Cal.) 15. “Khandelwal Brothers Pvt. Ltd. v. CIT”, 117 ITR 452 (Cal. 16. “CIT vs. Oil India Ltd.” 143 ITR 848 (Cal.) 17. “CIT vs. Martin and Harris P.…

Lionbridge Technologies P.Ltd, Navi Mumbai vs. ITO 8(2)(2), Mumbai

In the result, the appeals of the assessee in ITA No

ITA 7415/MUM/2014[2010-11]Status: DisposedITAT Mumbai18 Nov 2015AY 2010-11

Bench: Sh. A.D. Jainand Sh. N.K. Billaiya

For Appellant: S/Sh. Ajay Vohra. Sr.Advocate & N.K. Jain, AdvocateFor Respondent: S/Sh. N.K.Chand, CIT(DR) & Jitendra Yadav

…694(Bang)/2010 (Bang. ITAT). 7. “K. Uttamlal Exports Ltd. vs. DCIT”, 133 Taxman 248 (Mum.) 8. “Mohindra Impex vs. ACIT”, 121 Taxman 326 (Del.) 9. “ITO vs. Banyan Chemicals (P) Ltd.”, 310 ITR 384 15 ITA No.668(Asr)/2014 10. “Livingstones Jewellery (P) Ltd.”, 31 SOT 323 11. DCIT vs. Accentures Services (P) Ltd.” ITA No.4540/M/08 (Mum. ITAT) 12. “Sujata Grover”, 74 TTJ 347 (Del.) 13. “Deutsche Bank A.G. vs. DCIT”, 86 ITD 431 14. “Bestobell (India) Ltd”, 117 ITR 789 (Cal.) 15. “Khandelwal Brothers Pvt. Ltd. v. CIT”, 117 ITR 452 (Cal. 16. “CIT vs. Oil India Ltd.” 143 ITR 848 (Cal.) 17. “CIT vs. Martin and Harris P.…

Lionbridge Technologies P. Ltd, Navi Mumbai vs. ITO RG 8(2)(2), Mumbai

In the result, the appeals of the assessee in ITA No

ITA 668/MUM/2014[2009-10]Status: DisposedITAT Mumbai18 Nov 2015AY 2009-10

Bench: Sh. A.D. Jainand Sh. N.K. Billaiya

For Appellant: S/Sh. Ajay Vohra. Sr.Advocate & N.K. Jain, AdvocateFor Respondent: S/Sh. N.K.Chand, CIT(DR) & Jitendra Yadav

…694(Bang)/2010 (Bang. ITAT). 7. “K. Uttamlal Exports Ltd. vs. DCIT”, 133 Taxman 248 (Mum.) 8. “Mohindra Impex vs. ACIT”, 121 Taxman 326 (Del.) 9. “ITO vs. Banyan Chemicals (P) Ltd.”, 310 ITR 384 15 ITA No.668(Asr)/2014 10. “Livingstones Jewellery (P) Ltd.”, 31 SOT 323 11. DCIT vs. Accentures Services (P) Ltd.” ITA No.4540/M/08 (Mum. ITAT) 12. “Sujata Grover”, 74 TTJ 347 (Del.) 13. “Deutsche Bank A.G. vs. DCIT”, 86 ITD 431 14. “Bestobell (India) Ltd”, 117 ITR 789 (Cal.) 15. “Khandelwal Brothers Pvt. Ltd. v. CIT”, 117 ITR 452 (Cal. 16. “CIT vs. Oil India Ltd.” 143 ITR 848 (Cal.) 17. “CIT vs. Martin and Harris P.…

ITO 8(2)(2), Mumbai vs. Lionbridge Technologies P.Ltd, Navi Mumbai

In the result, the appeals of the assessee in ITA No

ITA 1375/MUM/2014[2009-10]Status: DisposedITAT Mumbai18 Nov 2015AY 2009-10

Bench: Sh. A.D. Jainand Sh. N.K. Billaiya

For Appellant: S/Sh. Ajay Vohra. Sr.Advocate & N.K. Jain, AdvocateFor Respondent: S/Sh. N.K.Chand, CIT(DR) & Jitendra Yadav

…694(Bang)/2010 (Bang. ITAT). 7. “K. Uttamlal Exports Ltd. vs. DCIT”, 133 Taxman 248 (Mum.) 8. “Mohindra Impex vs. ACIT”, 121 Taxman 326 (Del.) 9. “ITO vs. Banyan Chemicals (P) Ltd.”, 310 ITR 384 15 ITA No.668(Asr)/2014 10. “Livingstones Jewellery (P) Ltd.”, 31 SOT 323 11. DCIT vs. Accentures Services (P) Ltd.” ITA No.4540/M/08 (Mum. ITAT) 12. “Sujata Grover”, 74 TTJ 347 (Del.) 13. “Deutsche Bank A.G. vs. DCIT”, 86 ITD 431 14. “Bestobell (India) Ltd”, 117 ITR 789 (Cal.) 15. “Khandelwal Brothers Pvt. Ltd. v. CIT”, 117 ITR 452 (Cal. 16. “CIT vs. Oil India Ltd.” 143 ITR 848 (Cal.) 17. “CIT vs. Martin and Harris P.…

Livingstones Jewellery P. Ltd. v. Deputy CIT (31 SOT 323) — Cited in 15 Judgments | BharatTax