Ltd. v. DCIT

76 Taxmann.com 268High Court2016#1095 most cited

What is Ltd. v. DCIT authority for?

Where the Assessing Officer performs an elaborate analysis to determine disallowance under Section 14A, the mere absence of a specific record of dissatisfaction with the assessee's calculation does not nullify the disallowance, provided the statutory steps are followed.

101

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2015 to 2025.

Also referred to as

India Bulls Financial Services Ltd v DCIT · Section 14A · Rule 8D · disallowance for exempt income · AO's satisfaction · recording dissatisfaction · elaborate analysis · procedural validity of disallowance

Also reported as

178 Taxmann 192

Sections most often in play

Section 14ASection 143(3)Section 115JBSection 250Section 50CSection 8DSection 10Section 14A(2)

Issues it is cited on

rule 8d disallowancesection 61section 36(1)(viii)section 14a(2)infrastructure facilitysection 10(34)interest on securitiessection 36(1)(vii)eligible businesssection 41(1)disallowance under section 14asection 251(1)

Judgments citing Ltd. v. DCIT

ACIT Cent. Cir5(4), Mumbai vs. M/S. Infinite Buildcon Pvt. Ltd, Mumbai

In the result, appeal filed by the Revenue is dismissed

ITA 2241/MUM/2021[2018-19]Status: DisposedITAT Mumbai20 Sept 2022AY 2018-19
Section 28Section 41(1)Section 56(2)(x)

…THE INCOME TAX APPELLATE TRIBUNAL “C” Bench, Mumbai Shri B.R. Baskaran (AM) & Shri Rahul Chaudhary (JM) I.T.A. No. 2241/Mum/2021 (A.Y. 2018-19) Vs. M/s. Infinite Buildcon ACIT, Central Circle-5(4) Room No. 1927 Pvt. Ltd. 19th Floor 322, Commerce House Air India Building 140 N.M. Road Nariman Point Fort, Mumbai-40001. Mumbai-400 021. PAN : AACC19980N (Appellant) (Respondent) Assessee by Shri Sashi Tulsiyan Department by Shri Santhil Kumaran Date of Hearing 05.09.2022 Date of Pronouncement 20.09.2022 O R D E R Per B.R.Baskaran (AM) :- The Revenue has filed this appeal challenging the order dated 31.8.2021 p…

DCIT, C-2, Ajmer vs. Jai Narayan Agarwal, Jaipur

In the result, appeal of the Revenue is dismissed

ITA 38/JPR/2022[2014-15]Status: DisposedITAT Jaipur16 Aug 2022AY 2014-15

Bench: Or At The Time Of Hearing.”

For Appellant: Shri Nikhelesh Kataria (C.A.) aFor Respondent: Ms. Monisha Choudhary (JCIT) fu/kZkfjrh dh vksj ls@
Section 142(1)Section 143(2)Section 143(3)Section 148Section 14A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR MkWa- ,e- ,y- ehuk] ys[kk lnL; ,oa MkWa- ,l- lhrky{eh] U;kf;d lnL; ds le{k BEFORE: DR. M.L. MEENA, AM & DR. S. SEETHALAKSHMI, JM vk;dj vihy la-@ITA. No. 38/JP/2022 fu/kZkj.k o"kZ@Assessment Years : 2014-15 cuke Dy. Commissioner of Income-tax, Jai Narayan Agarwal Circle-2, Vs. Near Agarsen Bhawan Street, Ajmer. Mandangaj, Kishangarh. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAPPA1532J vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by : Ms. Monisha Choudhary (JCIT) fu/kZkfjrh dh vksj ls@ A…

Shriram Financial Ventures (Chennai) Pvt. Limited, Chennai vs. Dcitcc3(1), Chennai

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

ITA 942/CHNY/2020[2017-18]Status: DisposedITAT Chennai29 Jul 2022AY 2017-18

Bench: Shri Mahavir Singh, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita No.941/Chny/2020 िनधा"रण वष" /Assessment Year: 2017-18 V. M/S.Shriram Capital Ltd., The Asst. Commissioner- Shriram House, Of Income Tax, 1St Floor, No.4, Burkit Road, Corporate Circle-6(1), T.Nagar, Chennai-600 017. Chennai. [Pan: Aabcs 2726 B] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Respondent: Dr.S.Palani Kumar, CIT /
Section 10(34)Section 143(3)Section 14ASection 14A(2)

…आयकर अपीलीय अिधकरण, ’डी’ "ायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI "ी महावीर िसंह, माननीय उपा"", एवं "ी जी. मंजूनाथा, , माननीय लेखा सद" के सम" BEFORE SHRI MAHAVIR SINGH, HON’BLE VICE PRESIDENT AND SHRI G. MANJUNATHA, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./ITA No.941/Chny/2020 िनधा"रण वष" /Assessment Year: 2017-18 v. M/s.Shriram Capital Ltd., The Asst. Commissioner- Shriram House, of Income Tax, 1st Floor, No.4, Burkit Road, Corporate Circle-6(1), T.Nagar, Chennai-600 017. Chennai. [PAN: AABCS 2726 B] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./ITA No.942/Chny/2020 िनधा"रण व…

Shriram Capital Limited, Chennai vs. ACIT, CC3(1), Chennai

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

ITA 941/CHNY/2020[2017-18]Status: DisposedITAT Chennai29 Jul 2022AY 2017-18

Bench: Shri Mahavir Singh, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita No.941/Chny/2020 िनधा"रण वष" /Assessment Year: 2017-18 V. M/S.Shriram Capital Ltd., The Asst. Commissioner- Shriram House, Of Income Tax, 1St Floor, No.4, Burkit Road, Corporate Circle-6(1), T.Nagar, Chennai-600 017. Chennai. [Pan: Aabcs 2726 B] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Respondent: Dr.S.Palani Kumar, CIT /
Section 10(34)Section 143(3)Section 14ASection 14A(2)

…आयकर अपीलीय अिधकरण, ’डी’ "ायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI "ी महावीर िसंह, माननीय उपा"", एवं "ी जी. मंजूनाथा, , माननीय लेखा सद" के सम" BEFORE SHRI MAHAVIR SINGH, HON’BLE VICE PRESIDENT AND SHRI G. MANJUNATHA, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./ITA No.941/Chny/2020 िनधा"रण वष" /Assessment Year: 2017-18 v. M/s.Shriram Capital Ltd., The Asst. Commissioner- Shriram House, of Income Tax, 1st Floor, No.4, Burkit Road, Corporate Circle-6(1), T.Nagar, Chennai-600 017. Chennai. [PAN: AABCS 2726 B] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./ITA No.942/Chny/2020 िनधा"रण व…

M/S. Ferrocare International, Pune vs. Income-Tax Officer, Ward - 14(3), Pune

Appeal is partly allowed in above terms

ITA 1247/PUN/2018[2015-16]Status: DisposedITAT Pune12 Jul 2022AY 2015-16

Bench: Shri S.S. Godara & Dr. Dipak P. Ripoteनिर्धारण वषा / Assessment Year : 2015-16 M/S. Ferrocare International Vs. Ito, Ward S.No.32/3/8, Yewalewadi Road, 14(3), Pune Kondhwa Budruk, Pune – 411048 Pan: Aaaff5100C Appellant Respondent

Section 114Section 143(3)Section 14ASection 14A(1)Section 14A(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI S.S. GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER निर्धारण वषा / Assessment Year : 2015-16 M/s. Ferrocare International Vs. ITO, Ward S.No.32/3/8, Yewalewadi Road, 14(3), Pune Kondhwa Budruk, Pune – 411048 PAN: AAAFF5100C Appellant Respondent Assessee by Shri Nikhil Pathak Revenue by Shri M.G. Jasanani Date of hearing 04-07-2022 Date of pronouncement 12-07-2022 आदेश / ORDER PER S.S. GODARA, JM : This assessee‟s appeal for AY 2015-16 arises against the CIT(A)-7, Pune‟s order dated 22-05-2018 passed in case No. PN/CIT(A)-7/…

ACIT Circle-7(1), New Delhi vs. Dlf Home Developers Ltd, New Delhi

ITA 8041/DEL/2019[2016-17]Status: DisposedITAT Delhi11 Apr 2022AY 2016-17

Bench: Shri Amit Shukla & Dr. B.R.R. Kumar

For Appellant: Shri Satyajeet Goel, CAFor Respondent: Ms. Yagya Saini Kakkar, CIT DR
Section 143(3)Section 14ASection 14A(2)Section 14A(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘B’ : NEW DELHI) BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER and DR. B.R.R. KUMAR, ACCOUNTANT MEMBER (THROUGH VIDEO CONFERENCE) ITA No.8041/Del./2019 (ASSESSMENT YEAR : 2016-17) ACIT, Circle 7 (1), vs. M/s. DLF Home Developers Ltd., New Delhi. 9th Floor, DLF Centre, Sansad Marg, New Delhi – 110 001. (PAN : AACCD0037H) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Satyajeet Goel, CA REVENUE BY : Ms. Yagya Saini Kakkar, CIT DR Date of Hearing : 10.03.2022 Date of Order : 11.04.2022 O R D E R PER AMIT SHUKLA, JM : Aforesaid appeal has been filed by the assessee…

ACIT Circle-7(1), New Delhi vs. Dlf Utilities Ltd., New Delhi

In the result, both the appeals filed by the Revenue are

ITA 6432/DEL/2019[2015-16]Status: DisposedITAT Delhi11 Apr 2022AY 2015-16

Bench: Shri Amit Shukla & Dr. B.R.R. Kumar

For Appellant: Shri Satyajeet Goel, CAFor Respondent: Ms. Yagya Saini Kakkar, CIT DR
Section 143(3)Section 14ASection 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘B’ : NEW DELHI) BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER and DR. B.R.R. KUMAR, ACCOUNTANT MEMBER (THROUGH VIDEO CONFERENCE) ITA Nos.6431 & 6432/Del./2019 (ASSESSMENT YEARS : 2014-15 & 2015-16) ACIT, Circle 7 (1), vs. M/s. DLF Utilities Ltd., New Delhi. 9th Floor, DLF Centre, Sansad Marg, Connaught Place, New Delhi – 110 001. (PAN : AACCN3199A) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Satyajeet Goel, CA REVENUE BY : Ms. Yagya Saini Kakkar, CIT DR Date of Hearing : 10.03.2022 Date of Order : 11.04.2022 O R D E R PER AMIT SHUKLA, JM : The aforesaid app…

ACIT Circle-7(1), New Delhi vs. Dlf Utilities Ltd., New Delhi

In the result, both the appeals filed by the Revenue are

ITA 6431/DEL/2019[2014-15]Status: DisposedITAT Delhi11 Apr 2022AY 2014-15

Bench: Shri Amit Shukla & Dr. B.R.R. Kumar

For Appellant: Shri Satyajeet Goel, CAFor Respondent: Ms. Yagya Saini Kakkar, CIT DR
Section 143(3)Section 14ASection 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘B’ : NEW DELHI) BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER and DR. B.R.R. KUMAR, ACCOUNTANT MEMBER (THROUGH VIDEO CONFERENCE) ITA Nos.6431 & 6432/Del./2019 (ASSESSMENT YEARS : 2014-15 & 2015-16) ACIT, Circle 7 (1), vs. M/s. DLF Utilities Ltd., New Delhi. 9th Floor, DLF Centre, Sansad Marg, Connaught Place, New Delhi – 110 001. (PAN : AACCN3199A) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Satyajeet Goel, CA REVENUE BY : Ms. Yagya Saini Kakkar, CIT DR Date of Hearing : 10.03.2022 Date of Order : 11.04.2022 O R D E R PER AMIT SHUKLA, JM : The aforesaid app…

ACIT, Rourkela Circle, Rourkela vs. Indrani Patnaik, Rourkela

In the result, appeals of the revenue and assessee are partly allowed for statistical purposes

ITA 373/CTK/2018[2015-16]Status: DisposedITAT Cuttack09 Dec 2021AY 2015-16

Bench: S/ S/Shri Chandra Mohan Garg, Judicial & Manish Borad & Manish Borad & Manish Boradassessment Year : 2015-16 Asst. Commissioner Of Income Asst. Commissioner Of Income Vs. Indrani Indrani Patnaik, Patnaik, A/6, A/6, Tax, Rourkela Circle, Rourkela. Tax, Rourkela Circle, Rourkela. Commercial Commercial Estate, Estate, Civil Civil Township, Rourkela Township, Rourkela-769004 Pan/Gir No. No.Accpp 6164 E (Appellant (Appellant) .. ( Respondent Respondent) Assessment Year : 2015-16 C.O. No.01/Ctk/2019 (Arising Out Of Ita No.373/Ctk/2018) (Arising Out Of Ita No.373/Ctk/2018) Assessment Year: 2015-16 Indrani Indrani Patnaik, Patnaik, A/6, A/6, Vs. Asst. Commissioner Of Income Asst. Commissioner Of Income Commercial Commercial Estate, Estate, Civil Civil Tax, Rourkela Circle, Rourkela Tax, Rourkela Circle, Rourkela Township, Rourkela Township, Rourkela-769004 Pan/Gir No.Accpp 6164 E Pan/Gir No.Accpp 6164 E (Appellant (Appellant) .. ( Respondent Respondent) Assessee By : Shri S.C. Bhadra S.C. Bhadra , Ar Revenue By : Shri M.K.Gautam, Cit (Dr) Date Of Hearing : 20 /10/ 20 / 2021 Date Of Pronouncement : 10 / 12 12/2021 O R D E R Per Bench The Cross The Cross Appeals Filed By The Revenue & Assessee Assessee Are Directed Against The Or Against The Order Of The Cit(A), Sambalpur Dated 2.7.2018 Der Of The Cit(A), Sambalpur Dated 2.7.2018 For The P A G E 1 | 62

For Appellant: Shri S.C. BhadraFor Respondent: Shri M.K.Gautam
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE S/ S/SHRI CHANDRA MOHAN GARG, JUDICIAL JUDICIAL MEMBER AND MANISH BORAD, ACCOUNTANT MEMBER AND MANISH BORAD, ACCOUNTANT MEMBER AND MANISH BORAD, ACCOUNTANT MEMBER Assessment Year : 2015-16 Asst. Commissioner of Income Asst. Commissioner of Income Vs. Indrani Indrani Patnaik, Patnaik, A/6, A/6, Tax, Rourkela Circle, Rourkela. Tax, Rourkela Circle, Rourkela. Commercial Commercial Estate, Estate, Civil Civil Township, Rourkela Township, Rourkela-769004 PAN/GIR No. No.ACCPP 6…

Smt. Indrani Patnaik, Rourkela vs. ACIT, Rourkela Circle, Rourkela

In the result, appeals of the revenue and assessee are partly allowed for statistical purposes

ITA 366/CTK/2018[2015-16]Status: DisposedITAT Cuttack09 Dec 2021AY 2015-16

Bench: S/ S/Shri Chandra Mohan Garg, Judicial & Manish Borad & Manish Borad & Manish Boradassessment Year : 2015-16 Asst. Commissioner Of Income Asst. Commissioner Of Income Vs. Indrani Indrani Patnaik, Patnaik, A/6, A/6, Tax, Rourkela Circle, Rourkela. Tax, Rourkela Circle, Rourkela. Commercial Commercial Estate, Estate, Civil Civil Township, Rourkela Township, Rourkela-769004 Pan/Gir No. No.Accpp 6164 E (Appellant (Appellant) .. ( Respondent Respondent) Assessment Year : 2015-16 C.O. No.01/Ctk/2019 (Arising Out Of Ita No.373/Ctk/2018) (Arising Out Of Ita No.373/Ctk/2018) Assessment Year: 2015-16 Indrani Indrani Patnaik, Patnaik, A/6, A/6, Vs. Asst. Commissioner Of Income Asst. Commissioner Of Income Commercial Commercial Estate, Estate, Civil Civil Tax, Rourkela Circle, Rourkela Tax, Rourkela Circle, Rourkela Township, Rourkela Township, Rourkela-769004 Pan/Gir No.Accpp 6164 E Pan/Gir No.Accpp 6164 E (Appellant (Appellant) .. ( Respondent Respondent) Assessee By : Shri S.C. Bhadra S.C. Bhadra , Ar Revenue By : Shri M.K.Gautam, Cit (Dr) Date Of Hearing : 20 /10/ 20 / 2021 Date Of Pronouncement : 10 / 12 12/2021 O R D E R Per Bench The Cross The Cross Appeals Filed By The Revenue & Assessee Assessee Are Directed Against The Or Against The Order Of The Cit(A), Sambalpur Dated 2.7.2018 Der Of The Cit(A), Sambalpur Dated 2.7.2018 For The P A G E 1 | 62

For Appellant: Shri S.C. BhadraFor Respondent: Shri M.K.Gautam
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, IN THE INCOME TAX APPELLATE TRIBUNAL, CUTTACK BENCH, CUTTACK BEFORE S/ S/SHRI CHANDRA MOHAN GARG, JUDICIAL JUDICIAL MEMBER AND MANISH BORAD, ACCOUNTANT MEMBER AND MANISH BORAD, ACCOUNTANT MEMBER AND MANISH BORAD, ACCOUNTANT MEMBER Assessment Year : 2015-16 Asst. Commissioner of Income Asst. Commissioner of Income Vs. Indrani Indrani Patnaik, Patnaik, A/6, A/6, Tax, Rourkela Circle, Rourkela. Tax, Rourkela Circle, Rourkela. Commercial Commercial Estate, Estate, Civil Civil Township, Rourkela Township, Rourkela-769004 PAN/GIR No. No.ACCPP 6…

M/S. Interarch Building Products Pvt. Ltd., Noida vs. Addl. CIT, New Delhi

ITA 969/DEL/2014[2008-09]Status: DisposedITAT Delhi16 Nov 2021AY 2008-09

Bench: Shri O.P. Kant & Shri Kuldip Singh

For Appellant: Shri M.P. Rastogi, AdvocateFor Respondent: Ms. Sunita Singh, CIT DR
Section 14ASection 94

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘C’ : NEW DELHI) BEFORE SHRI O.P. KANT, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.2120/Del./2014 (Assessment Year : 2007-08) ITA No.969/Del./2014 (Assessment Year : 2008-09) ITA No.2353/Del./2013 (Assessment Year : 2009-10) M/s. Interarch Building Products Pvt. Ltd., vs. Addl.CIT, B – 30, Sector 57, Range 11, Noida – 201 301. New Delhi. (PAN : AAACI0106J) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri M.P. Rastogi, Advocate REVENUE BY : Ms. Sunita Singh, CIT DR Date of Hearing : 29.09.2021 Date of Order : 16.11.2021 O R D E R PER KULDIP…

M/S. Interarch Building Products Pvt. Ltd., Noida vs. Addl. CIT, New Delhi

ITA 2120/DEL/2014[2007-08]Status: DisposedITAT Delhi16 Nov 2021AY 2007-08

Bench: Shri O.P. Kant & Shri Kuldip Singh

For Appellant: Shri M.P. Rastogi, AdvocateFor Respondent: Ms. Sunita Singh, CIT DR
Section 14ASection 94

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘C’ : NEW DELHI) BEFORE SHRI O.P. KANT, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.2120/Del./2014 (Assessment Year : 2007-08) ITA No.969/Del./2014 (Assessment Year : 2008-09) ITA No.2353/Del./2013 (Assessment Year : 2009-10) M/s. Interarch Building Products Pvt. Ltd., vs. Addl.CIT, B – 30, Sector 57, Range 11, Noida – 201 301. New Delhi. (PAN : AAACI0106J) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri M.P. Rastogi, Advocate REVENUE BY : Ms. Sunita Singh, CIT DR Date of Hearing : 29.09.2021 Date of Order : 16.11.2021 O R D E R PER KULDIP…

M/S Interarch Building Products Pvt. Ltd., New Delhi vs. Addl. CIT, New Delhi

ITA 2353/DEL/2013[2009-10]Status: DisposedITAT Delhi16 Nov 2021AY 2009-10

Bench: Shri O.P. Kant & Shri Kuldip Singh

For Appellant: Shri M.P. Rastogi, AdvocateFor Respondent: Ms. Sunita Singh, CIT DR
Section 14ASection 94

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘C’ : NEW DELHI) BEFORE SHRI O.P. KANT, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.2120/Del./2014 (Assessment Year : 2007-08) ITA No.969/Del./2014 (Assessment Year : 2008-09) ITA No.2353/Del./2013 (Assessment Year : 2009-10) M/s. Interarch Building Products Pvt. Ltd., vs. Addl.CIT, B – 30, Sector 57, Range 11, Noida – 201 301. New Delhi. (PAN : AAACI0106J) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri M.P. Rastogi, Advocate REVENUE BY : Ms. Sunita Singh, CIT DR Date of Hearing : 29.09.2021 Date of Order : 16.11.2021 O R D E R PER KULDIP…

DCIT, New Delhi vs. Ptc India Financial Services Ltd, New Delhi

The appeal of the Revenue is dismissed

ITA 1267/DEL/2015[2010-11]Status: DisposedITAT Delhi19 Feb 2021AY 2010-11

Bench: Shri N. K. Billaiya & Ms Suchitra Kamble

Section 143(3)Section 14ASection 32Section 35Section 36(1)

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’ NEW DELHI BEFORE SHRI N. K. BILLAIYA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER I.T.A. No.1267/Del/2015 (A.Y 2010-11) (THROUGH VIDEO CONFERENCING) DCIT Vs PTC India Financial Services Circle-19(2), Ltd.2nd Floor, NBCC Tower, New Delhi 15 Bhikaji Cama Place New Delhi AAECP0501C (APPELLANT) (RESPONDENT) Appellant by Smt. Sushma Singh, CIT(DR) Respondent by Sh. Salil Kapoor, Adv and Sh. Sumit Lal Chandani, Adv Date of Hearing 21.01.2021 Date of Pronouncement 19 .02.2021 ORDER PER SUCHITRA KAMBLE, JM This appeal is filed by the Revenue…

Batliboi Ltd, Mumbai vs. DCIT Cir 2(1), Mumbai

In the result, appeal of the assessee is allowed in part

ITA 5428/MUM/2015[2011-12]Status: DisposedITAT Mumbai17 Feb 2021AY 2011-12

Bench: Shri M.Balaganesh, Am & Shri Pavan Kumar Gadale, Jm M/S. Batliboi Limited Vs. Dy. Cit, Circle 2(1) Bharat House, Aayakar Bhavan 5Th Floor, 104 5Th Floor, Mumbai-400001 Mumbai Samachar Marg Fort, Mumbai -400 001 Pan/Gir No. Aaacb4408L (Appellant) .. (Respondent)

Section 115JSection 143(3)Section 40A

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT), ‘B‘ BENCH MUMBAI BEFORE SHRI M.BALAGANESH, AM & SHRI PAVAN KUMAR GADALE, JM M/s. Batliboi Limited Vs. Dy. CIT, Circle 2(1) Bharat House, Aayakar Bhavan 5th Floor, 104 5th Floor, Mumbai-400001 Mumbai Samachar Marg Fort, Mumbai -400 001 PAN/GIR No. AAACB4408L (Appellant) .. (Respondent) Assessee by Shri S. Vankatraman Revenue by Shri Shishir Dhamija Date of Hearing 05/01/2021 Date of Pronouncement 17/02/2021 आदेश / O R D E R PER M. BALAGANESH (A.M): This appeal in ITA No.5428/Mum/2015 for A.Y.2011-12 arises out of the order by the ld. Commissioner of Inc…

The Commissioner of Income Tax vs. M/S Canara Bank

ITA/419/2012HC Karnataka20 Oct 2020

Bench: ALOK ARADHE,H.T. NARENDRA PRASAD

Section 143(1)Section 143(3)Section 260Section 260ASection 263

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 20TH DAY OF OCTOBER 2020 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE H.T.NARENDRA PRASAD I.T.A. NO. 419 OF 2012 BETWEEN: 1. THE COMMISSIONER Of INCOME TAX LTU JSS TOWERS BSK III STAGE BANGALORE 2. THE JOINT COMMISSIONER OF INCOME TAX LTU JSS TOWERS BSK III STAGE BANGALORE ... APPELLANTS (BY Mr.K.V.ARAVING, ADV.,) AND: M/S CANARA BANK NO.112, JC ROAD, OPPOSITE TO TOWN HALL BANGALORE - 560 001 ... RESPONDENT (BY Mr.T.SURYANARAYANA A/W MS.MAHIMA GOUD, ADVs.) - - - THIS ITA IS FILED UNDE…

Serene Estates Private Limited, Hyderabad vs. Deputy Commissioner of Income Tax, Circle-3(1), Hyderabad

In the result, appeal of the assessee is allowed

ITA 1860/HYD/2017[2013-14]Status: DisposedITAT Hyderabad10 Sept 2020AY 2013-14

Bench: Smt. P. Madhavi Devi & Shri D.S. Sunder Singhassessment Year: 2013-14 Serene Estates Pvt. Ltd., Vs. Dy. Commissioner Of Hyderabad. Income-Tax, Circle – 3(1), Hyderabad Pan – Aajcs 5462 Q (Appellant) (Respondent) Assessee By: Sri A.V. Raghuram Revenue By: D.J. Prabhakar Anand Date Of Hearing: 09/09/2020 Date Of Pronouncement: 10/09/2020 Order Per D.S. Sunder Singh, A.M. This Is Assessee’S Appeal For The A.Y 2013-14 Against The Order Of The Cit (A) - 3, Hyderabad, Dated 18.08.2017. All The Grounds Raised By The Assessee In This Appeal Are Related To The Disallowance Made By The Ao U/S 14A R.W. Rule 8D Of The I.T. Rules, Which Was Sustained By The Ld. Cit(A).

For Appellant: Sri A.V. RaghuramFor Respondent: D.J. Prabhakar Anand
Section 14A

…appeal before the CIT(A) and the learned CIT (A) sustained the disallowance following the decision of Hon’ble Delhi Page 1 of 4 TA No. 1860/Hyd/2017 Serene Estates Pvt. Ltd., Hyd. High Court in the case of Indiabulls Financial Services Ltd., Vs. DCIT [2016] 76 Taxmann.com 268 (Delhi). 3. Against the order of CIT(A), the assessee is in appeal before us. 4. When the appeal was taken up for hearing, the ld. AR submitted that during the AY under consideration, the assessee did not earn any dividend income and, therefore, argued that there is no case for making disallowance u/s 14A of the Act. The ld. AR drew our…

Vinay Bhasin, New Delhi vs. ACIT, Circle- 61(1), New Delhi

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

ITA 6904/DEL/2017[2014-15]Status: DisposedITAT Delhi27 Aug 2020AY 2014-15

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘F’, NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER ITA No.6904/Del./2017 Assessment Year: 2014-15 Shri Vinay Bhasin, Vs. ACIT, C-14, South Extension, Circle-61(1), Part-II, New Delhi New Delhi PAN :AAAPB3445J (Appellant) (Respondent) Appellant by Shri Salil Agarwal, Adv. Shri Shailesh Gupta, CA Respondent by Shri Saras Kumar, Sr. DR Date of hearing 24.08.2020 Date of pronouncement 27.08.2020 ORDER PER O.P. KANT, AM: This appeal by the assessee is directed against order dated 13/10/2017 passed by the Learned CI…

Punjab National Bank, New Delhi vs. Addl. CIT, New Delhi

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

ITA 3041/DEL/2017[2013-14]Status: DisposedITAT Delhi13 May 2020AY 2013-14

Bench: Sh. Bhavnesh Sainidr. B. R. R. Kumarita No. 2954/Del/2012 : Asstt. Year : 2013-14 Dcit, Vs M/S Punjab National Bank, Circle-20(1), Ho: Finance Division, 5, Sansad New Delhi Marg, New Delhi-110001 (Appellant) (Respondent) Pan No. Aaacp0165G

For Appellant: Sh. S. Krishnan, AdvFor Respondent: Smt. Sushma Singh, CIT DR
Section 142(1)

…ry Ld. Sr. DR placed reliance upon the orders passed by authorities below and following decisions: " Godrej and Boyce Manufacturing Co. Ltd. vs. DCIT reported in (2017) 81 Taxmann.com 111 (SC); " India Bulls Financial Services Ltd. vs. DCIT reported in (2016) 76 Taxmann.com 268 (Del); " Punjab Tractors Ltd. vs. CIT reported in (2017) 78 Taxmann.com 65 (P&H). 7. We have perused the submissions advanced by both sides in the light of records placed before us. 8. It is observed that decisions relied upon by Ld. Sr. DR has been passed prior to decision of Hon’ble Supreme Court in the case of Maxopp Investment vs CIT…

DCIT, New Delhi vs. M/S. Punjab National Bank, New Delhi

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

ITA 2954/DEL/2017[2013-14]Status: DisposedITAT Delhi13 May 2020AY 2013-14

Bench: Sh. Bhavnesh Sainidr. B. R. R. Kumarita No. 2954/Del/2012 : Asstt. Year : 2013-14 Dcit, Vs M/S Punjab National Bank, Circle-20(1), Ho: Finance Division, 5, Sansad New Delhi Marg, New Delhi-110001 (Appellant) (Respondent) Pan No. Aaacp0165G

For Appellant: Sh. S. Krishnan, AdvFor Respondent: Smt. Sushma Singh, CIT DR
Section 142(1)

…ry Ld. Sr. DR placed reliance upon the orders passed by authorities below and following decisions: " Godrej and Boyce Manufacturing Co. Ltd. vs. DCIT reported in (2017) 81 Taxmann.com 111 (SC); " India Bulls Financial Services Ltd. vs. DCIT reported in (2016) 76 Taxmann.com 268 (Del); " Punjab Tractors Ltd. vs. CIT reported in (2017) 78 Taxmann.com 65 (P&H). 7. We have perused the submissions advanced by both sides in the light of records placed before us. 8. It is observed that decisions relied upon by Ld. Sr. DR has been passed prior to decision of Hon’ble Supreme Court in the case of Maxopp Investment vs CIT…