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, New Delhi vs. M/S. Indiabulls Financial Services Ltd., New Delhi

In the result, both the appeals of the revenue are dismissed

ITA 6603/DEL/2016[2012-13]Status: DisposedITAT Delhi11 Mar 2020AY 2012-13

Bench: Sh. Amit Shukladr. B. R. R. Kumarita No. 6602/Del/2016 : Asstt. Year : 2012-13 Asstt. Commissioner Of Vs M/S Indiabulls Real Estate Ltd., Income Tax, Circle-12(1), M-62 & 63, First Floor, Connaught New Delhi Place, New Delhi-110001 (Appellant) (Respondent) Pan No. Aabci5194F

For Appellant: Sh. Gautam Jain, Adv. &For Respondent: Sh. Rajesh Kumar Kedia, CIT DR
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’, NEW DELHI Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 6602/Del/2016 : Asstt. Year : 2012-13 Asstt. Commissioner of Vs M/s Indiabulls Real Estate Ltd., Income Tax, Circle-12(1), M-62 & 63, First Floor, Connaught New Delhi Place, New Delhi-110001 (APPELLANT) (RESPONDENT) PAN No. AABCI5194F ITA No. 6603/Del/2016 : Asstt. Year : 2012-13 Asstt. Commissioner of Vs M/s Indiabulls Financial Services Ltd., Income Tax, Circle-12(1), M-62 & 63, First Floor, Connaught New Delhi Place, New Delhi-110001 (APPELLANT) (RESPONDENT) PA…

ACIT, New Delhi vs. M/S. Indiabulls Real Estate Ltd., New Delhi

In the result, both the appeals of the revenue are dismissed

ITA 6602/DEL/2016[2012-13]Status: DisposedITAT Delhi11 Mar 2020AY 2012-13

Bench: Sh. Amit Shukladr. B. R. R. Kumarita No. 6602/Del/2016 : Asstt. Year : 2012-13 Asstt. Commissioner Of Vs M/S Indiabulls Real Estate Ltd., Income Tax, Circle-12(1), M-62 & 63, First Floor, Connaught New Delhi Place, New Delhi-110001 (Appellant) (Respondent) Pan No. Aabci5194F

For Appellant: Sh. Gautam Jain, Adv. &For Respondent: Sh. Rajesh Kumar Kedia, CIT DR
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’, NEW DELHI Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 6602/Del/2016 : Asstt. Year : 2012-13 Asstt. Commissioner of Vs M/s Indiabulls Real Estate Ltd., Income Tax, Circle-12(1), M-62 & 63, First Floor, Connaught New Delhi Place, New Delhi-110001 (APPELLANT) (RESPONDENT) PAN No. AABCI5194F ITA No. 6603/Del/2016 : Asstt. Year : 2012-13 Asstt. Commissioner of Vs M/s Indiabulls Financial Services Ltd., Income Tax, Circle-12(1), M-62 & 63, First Floor, Connaught New Delhi Place, New Delhi-110001 (APPELLANT) (RESPONDENT) PA…

ACIT, New Delhi vs. M/S Modland Wears Pvt. Ltd., New Delhi

In the result, the Ground Nos

ITA 3587/DEL/2011[2008-09]Status: DisposedITAT Delhi28 Jan 2020AY 2008-09

Bench: Shri Bhavnesh Saini & Shri O.P. Kantassessment Year: 2008-09

Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’, NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2008-09 ACIT, Vs. M/s. Moodland Wears Pvt. Circle-5(1), Ltd., C.R. Building, S-137, (2nd Floor), Greater New Delhi Kailash-II, New Delhi PAN :AAACM0216F (Appellant) (Respondent) And C.O. No.299/Del/2011 [In ITA No.3587/Del/2011] Assessment Year: 2008-09 M/s. Moodland Wears Pvt. Vs. ACIT, Ltd., Circle-5(1), S-137, (2nd Floor), Greater C.R. Building, Kailash-II, New Delhi New Delhi PAN :AAACM0216F (Appellant) (Respondent) Department by Ms. Pramita M…

M/S. Unitech Infra- Con Ltd., New Delhi vs. DCIT, New Delhi

The appeal is allowed

ITA 6679/DEL/2015[2010-11]Status: DisposedITAT Delhi15 Nov 2019AY 2010-11

Bench: Shri Amit Shukla & Shri Anadee Nath Misshra

Section 14ASection 14A(2)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH: ‘G’: NEW DELHI) BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER ITA No:- 6679/Del/2015 (Assessment Year: 2010-11) M/s Unitech Infra-Con Dy. Commissioner of Income Ltd., 6, Community Centre Vs Tax, Circle-18(1), New Delhi Saket, New Delhi PAN-AAACU7635G APPELLANT RESPONDENT Appellant by Ms. Kanika Jain, Adv Respondent by Sh. S.S. Rana, CIT (DR) ORDER PER ANADEE NATH MISSHRA, AM [A] This appeal has been filed by the assessee against impugned appellate order dated 21.10.2015 of learned Commissioner of Income Tax (A…

M/S. Simpson Unitech Wireless (P) Ltd., New Delhi vs. ITO, New Delhi

In the result, the appeals of the assessees are allowed and the appeal of the Revenue is dismissed

ITA 1953/DEL/2014[2009-10]Status: DisposedITAT Delhi08 Nov 2019AY 2009-10

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

For Appellant: Shri Salil Agrawal, Adv. ShriFor Respondent: Shri S.S. Rana CIT-DR
Section 28Section 3

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI Dr. B.R.R. KUMAR, ACCOUNTANT MEMBER I.T.A. No.1953/DEL/2014 Assessment Year: 2009-10 M/s. Simpson Unitech vs. ITO, Ward-8(4), Wireless (P) Ltd., New Delhi. Basement-6, Community Centre, Saket, New Delhi.. TAN/PAN: AABCC4864E (Appellant) (Respondent) Assessment Year: 2009-10 M/s. Cestos Unitech vs. ITO, Ward-8(4), Wireless (P) Ltd., New Delhi. Basement-6, Community Centre, Saket, New Delhi.. TAN/PAN: AADCC 4925C (Appellant) (Respondent) Assessment Year: 2009-10 DCIT, vs. Acorus Wireless Unitech Cir…

M/S. Acorus Unitech Wireless Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeals of the assessees are allowed and the appeal of the Revenue is dismissed

ITA 2989/DEL/2017[2009-10]Status: DisposedITAT Delhi08 Nov 2019AY 2009-10

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

For Appellant: Shri Salil Agrawal, Adv. ShriFor Respondent: Shri S.S. Rana CIT-DR
Section 28Section 3

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI Dr. B.R.R. KUMAR, ACCOUNTANT MEMBER I.T.A. No.1953/DEL/2014 Assessment Year: 2009-10 M/s. Simpson Unitech vs. ITO, Ward-8(4), Wireless (P) Ltd., New Delhi. Basement-6, Community Centre, Saket, New Delhi.. TAN/PAN: AABCC4864E (Appellant) (Respondent) Assessment Year: 2009-10 M/s. Cestos Unitech vs. ITO, Ward-8(4), Wireless (P) Ltd., New Delhi. Basement-6, Community Centre, Saket, New Delhi.. TAN/PAN: AADCC 4925C (Appellant) (Respondent) Assessment Year: 2009-10 DCIT, vs. Acorus Wireless Unitech Cir…

DCIT, New Delhi vs. M/S. Acorus Wireless Unitech Pvt. Ltd., New Delhi

In the result, the appeals of the assessees are allowed and the appeal of the Revenue is dismissed

ITA 2075/DEL/2017[2009-10]Status: DisposedITAT Delhi08 Nov 2019AY 2009-10

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

For Appellant: Shri Salil Agrawal, Adv. ShriFor Respondent: Shri S.S. Rana CIT-DR
Section 28Section 3

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G” NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI Dr. B.R.R. KUMAR, ACCOUNTANT MEMBER I.T.A. No.1953/DEL/2014 Assessment Year: 2009-10 M/s. Simpson Unitech vs. ITO, Ward-8(4), Wireless (P) Ltd., New Delhi. Basement-6, Community Centre, Saket, New Delhi.. TAN/PAN: AABCC4864E (Appellant) (Respondent) Assessment Year: 2009-10 M/s. Cestos Unitech vs. ITO, Ward-8(4), Wireless (P) Ltd., New Delhi. Basement-6, Community Centre, Saket, New Delhi.. TAN/PAN: AADCC 4925C (Appellant) (Respondent) Assessment Year: 2009-10 DCIT, vs. Acorus Wireless Unitech Cir…

ACIT, New Delhi vs. M/S. Logitronics Pvt. Ltd., Delhi

In the result appeal of the Revenue is dismissed

ITA 4541/DEL/2015[2006-07]Status: DisposedITAT Delhi18 Oct 2019AY 2006-07

Bench: Shri Prashant Maharishi & Shri K.Narasimha Chary

For Appellant: NoneFor Respondent: Smt. Naina Soin Kapil

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’: NEW DELHI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER I.T.A. No.4541/Del of 2015 Assessment Year: 2006-07 ACIT,Circle -15(2), vs M/s Logitronics P. Ltd., New Delhi. 1745, Hardayal Street, Cheera Khana, Nai Sarak, Delhi. PAN: AAACL0281H (Appellant) (Respondent) Assessee by: None Department by: Smt. Naina Soin Kapil Date of Hearing: 19.08.2019 Date of Pronouncement: 18.10.2019 ORDER PER NARASIMHA K. CHARY, JM Challenging the order dated 21/4/2015 passed by the learned Commissioner of Income Tax (Appeals)-V, Ne…

Deputy Commissioner of Income Tax 3(2)(2), Mumbai vs. Pidilite Industries Limited, Mumbai

The appeals stand dismissed

ITA 7351/MUM/2017[2010-11]Status: DisposedITAT Mumbai06 Jun 2019AY 2010-11

Bench: Hon’Ble Shri Mahavir Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./ I.T.A. No.7351/Mum/2017 (िनधा"रण वष" / Assessment Year: 2010-11) & आयकर अपील सं./ I.T.A. No.7352/Mum/2017 (िनधा"रण वष" / Assessment Year: 2010-11) Dcit-3(2)(2) M/S. Pidilite Industries Ltd. Room No.674, 6Th Floor बनाम/ 7Th Floor, Regent Chambers Aaykar Bhavan, M.K. Road Nariman Point Vs. Mumbai-400 020. Mumbai-400 021. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacp-4156-B (अपीलाथ"/Appellant) (""थ" / Respondent) : Revenue By : Shri Awungshi Gimson-Ld.Cit-Dr Assessee By : Shri Yogesh Thar / Ms. Vidhi Doshi-Ld.Ars सुनवाई की तारीख/ : 19/03/2019 Date Of Hearing घोषणा की तारीख / : 06/06/2019 Date Of Pronouncement आदेश / O R D E R

For Appellant: Shri Yogesh Thar / Ms. Vidhi Doshi-Ld.ARsFor Respondent: Shri Awungshi Gimson-Ld.CIT-DR
Section 14ASection 154Section 194CSection 194JSection 40

…1 आयकर अपीलीय अिधकरण “सी” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI माननीय "ी महावीर िसंह, "ाियक सद" एवं माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" के सम"। BEFORE HON’BLE SHRI MAHAVIR SINGH, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकर अपील सं./ I.T.A. No.7351/Mum/2017 (िनधा"रण वष" / Assessment Year: 2010-11) & आयकर अपील सं./ I.T.A. No.7352/Mum/2017 (िनधा"रण वष" / Assessment Year: 2010-11) DCIT-3(2)(2) M/s. Pidilite Industries Ltd. Room No.674, 6th Floor बनाम/ 7th Floor, Regent Chambers Aaykar Bhavan, M.K. Road Nariman Point Vs. Mumbai-400 020. Mumbai-400 021. "थायीलेखासं./जीआइआरसं.…

Ntpc Ltd., New Delhi vs. DCIT, New Delhi

Appeal is allowed

ITA 4754/DEL/2015[2005-06]Status: DisposedITAT Delhi25 Apr 2019AY 2005-06

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri Ved Jain, AdvocateFor Respondent: Ms. Pramita M. Biswas, CIT DR
Section 14ASection 37(1)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘E’ : NEW DELHI) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.4754/Del./2015 (ASSESSMENT YEAR : 2005-06) M/s. NTPC Limited, vs. DCIT, Circle 13 (1), Core – 7, SCOPE Complex, New Delhi. 7, Institutional Area, Lodhi Road, New Delhi – 110 003. (PAN : AAACN0255D) ITA No.4183/Del./2015 (ASSESSMENT YEAR : 2005-06) DCIT, Circle 13 (1), vs. M/s. NTPC Limited, New Delhi. Core – 7, SCOPE Complex, 7, Institutional Area, Lodhi Road, New Delhi – 110 003. (PAN : AAACN0255D) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Ved Jain, Advoca…

DCIT, New Delhi vs. M/S Ntpc Ltd., New Delhi

Appeal is allowed

ITA 4183/DEL/2015[2005-06]Status: DisposedITAT Delhi25 Apr 2019AY 2005-06

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri Ved Jain, AdvocateFor Respondent: Ms. Pramita M. Biswas, CIT DR
Section 14ASection 37(1)Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘E’ : NEW DELHI) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.4754/Del./2015 (ASSESSMENT YEAR : 2005-06) M/s. NTPC Limited, vs. DCIT, Circle 13 (1), Core – 7, SCOPE Complex, New Delhi. 7, Institutional Area, Lodhi Road, New Delhi – 110 003. (PAN : AAACN0255D) ITA No.4183/Del./2015 (ASSESSMENT YEAR : 2005-06) DCIT, Circle 13 (1), vs. M/s. NTPC Limited, New Delhi. Core – 7, SCOPE Complex, 7, Institutional Area, Lodhi Road, New Delhi – 110 003. (PAN : AAACN0255D) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Ved Jain, Advoca…

Vikas Globalone Ltd., New Delhi vs. DCIT, Circle- 26(2), New Delhi

In the result, appeal of Assessee is partly allowed

ITA 2498/DEL/2018[2012-13]Status: DisposedITAT Delhi08 Mar 2019AY 2012-13

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

For Appellant: Shri Piyush KamalFor Respondent: Shri S.S. Rana, CIT-D.R
Section 115JSection 37Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “G” : DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER ITA.No.2498/Del./2018 Assessment Year 2012-2013 M/s. Vikas Globalone Ltd., (Now known as M/s. The DCIT, Vikas Ecotech Ltd.,) F-6, vs. Circle-26(2), Vikas House, 34/1, East Punjabi Bagh, New Delhi. New Delhi. PIN 110026.PAN AAACV0608G (Appellant) (Respondent) Shri Gautam Jain, And For Assessee : Shri Piyush Kamal, Advocates For Revenue : Shri S.S. Rana, CIT-D.R. Date of Hearing : 31.01.2019 Date of Pronouncement : 08.03.2019 ORDER PER BHAVNESH SAINI, J.M. This appea…

Vedanta Ltd (Successor to Cairn India Ltd), Gurgaon vs. ACIT, Circle-26(1), New Delhi

ITA 6937/DEL/2017[2013-14]Status: DisposedITAT Delhi12 Feb 2019AY 2013-14

Bench: Hon’Ble, Shri N.K. Saini & Shri Kuldip Singh

For Appellant: Shri Ajay Vohra, Senior AdvocateFor Respondent: Shri Sandeep Mishra, Senior DR
Section 115JSection 143Section 144CSection 14ASection 14A(2)Section 32(1)Section 32(1)(iia)Section 928(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘I-1’ : NEW DELHI) BEFORE HON’BLE VICE PRESIDENT, SHRI N.K. SAINI and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.6937/Del./2017 (ASSESSMENT YEAR : 2013--14) M/s. Vedanta Limited, vs. ACIT, Circle 26 (1), (successor to Cairn India Ltd.), New Delhi. DLF Atria Building, Jacaranda Marg, N Block, DLF City Phase – II, Gurgaon - 122 002 (Haryana). (PAN : AACCC8799D) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Ajay Vohra, Senior Advocate Shri Piyush Chawla, CA Ms. Poonam Ahuja, CA REVENUE BY : Shri Sandeep Mishra, Senior DR Date of Hearing : 31.01.2019 Date of Order :…

DCIT, New Delhi vs. M/S. Span India Pvt. Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 245/DEL/2015[2010-11]Status: DisposedITAT Delhi01 Feb 2019AY 2010-11

Bench: Shri Bhavnesh Saini & Shri O.P. Kantassessment Year: 2010-11 Dcit, Vs. M/S. Span India Pvt. Ltd., Central Circle-20, New Delhi 227, Okhla Industrial Estate, Phase-Iii, New Delhi Pan :Aaacs0079A (Appellant) (Respondent) & C.O. No.245/Del/2015 [Arising Out Of Ita No.245/Del/2015] Assessment Year: 2010-11 M/S. Span India Pvt. Ltd., Vs. Dcit, 227, Okhla Industrial Estate, Central Circle-20, New Delhi Phase-Iii, New Delhi Pan :Aaacs0079A (Appellant) (Respondent) Department By Shri N.K. Bansal, Sr.Dr Assessee By Shri M.P. Rastogi, Adv. & Shri Deepak Malik, Adv.

Section 143(2)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: “G”, NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2010-11 DCIT, Vs. M/s. Span India Pvt. Ltd., Central Circle-20, New Delhi 227, Okhla Industrial Estate, Phase-III, New Delhi PAN :AAACS0079A (Appellant) (Respondent) And C.O. No.245/Del/2015 [Arising out of ITA No.245/Del/2015] Assessment Year: 2010-11 M/s. Span India Pvt. Ltd., Vs. DCIT, 227, Okhla Industrial Estate, Central Circle-20, New Delhi Phase-III, New Delhi PAN :AAACS0079A (Appellant) (Respondent) Department by Shri N.K. Bansal, Sr.DR Assesse…

Welspun Investments & Commercials Pvt. Ltd., Mumbai vs. ITO - 8(3)(4), Mumbai

In the result, appeal filed by the assessee for assessment year 2013-14 is dismissed

ITA 2782/MUM/2018[2013-14]Status: DisposedITAT Mumbai28 Jan 2019AY 2013-14

Bench: Shri Shamim Yahya (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2013-14 M/S Welspun Investments & The Income Tax Officer-8(3)(4), Commercial Pvt. Ltd., R. No. 616, 6Th Floor, 9Th Floor, “B” Wing, Trade World Aayakar Bhavan, Premises, Kamala Mills Compound, Vs. Mumbai - 400020 Senapati Bapat Marg, Lower Parel, Mumbai - 400013 Pan: Aaacw8345B (Appellant) (Respondent)

For Appellant: Shri Mitesh N. Shah (AR)For Respondent: Shri C.S. Anjaria (DR)
Section 10(34)Section 143Section 14ASection 234B

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “SMC”, MUMBAI BEFORE SHRI SHAMIM YAHYA (AM) AND SHRI RAM LAL NEGI (JM) Assessment Year: 2013-14 M/s Welspun Investments & The Income Tax Officer-8(3)(4), Commercial Pvt. Ltd., R. No. 616, 6th Floor, 9th Floor, “B” Wing, Trade World Aayakar Bhavan, Premises, Kamala Mills Compound, Vs. Mumbai - 400020 Senapati Bapat Marg, Lower Parel, Mumbai - 400013 PAN: AAACW8345B (Appellant) (Respondent) Assessee by : Shri Mitesh N. Shah (AR) Revenue by : Shri C.S. Anjaria (DR) Date of Hearing: 16/01/2019 Date of Pronouncement: 28/01/2019 O R D E R PER RAM LAL NEGI, JM Thi…

M/S. Punjab National Bank, New Delhi vs. Addl.CIT, New Delhi

In the result appeal filed assessee stands partly allowed

ITA 5481/DEL/2014[2011-12]Status: DisposedITAT Delhi03 Jan 2019AY 2011-12

Bench: Smt. Beena A Pillai & Dr. B.R.R. Kumaray: 2011-12

For Appellant: Sh. Karan Khanna, AdvFor Respondent: Smt. Sulekha Verma, CIT, D.R
Section 14Section 142Section 143(1)Section 143(2)Section 14ASection 36(1)(vii)Section 43B

…s passed by authorities below and following decisions: 6 A.Y.:2011-12 Punjab National Bank, New Del.  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 (su…

ACIT, Circle- 20(1), New Delhi vs. Punjab National Bank, New Delhi

In the result appeal filed by Revenue stands dismissed

ITA 7106/DEL/2017[2012-13]Status: DisposedITAT Delhi28 Nov 2018AY 2012-13

Bench: Smt. Beena A Pillai & Shri Prashant Maharishiay: 2012-13 Punjab National Bank The Acit, Circle 20(1) Ho: Finance Division C.R. Building I.T.O. Vs. Ho:5, Sansad Marg New Delhi New Delhi 110 001 Ay: 2012-13 The Acit, Circle 20(1) Punjab National Bank C.R. Building I.T.O. Ho: Finance Division Vs. New Delhi Ho:5, Sansad Marg New Delhi 110 001 (Appellant) (Respondent)

For Appellant: Sh. S. Krishnan, C.A. and Sh. Raj Kumar, AdvFor Respondent: Smt. Sulekha Verma, CIT, D.R
Section 14Section 142Section 143(1)Section 143(2)Section 14ASection 271(1)Section 36(1)(vii)Section 43B

…ontrary 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 (sup…

Punjab National Bank, New Delhi vs. ACIT, New Delhi

In the result appeal filed by Revenue stands dismissed

ITA 1519/DEL/2016[2012-13]Status: DisposedITAT Delhi28 Nov 2018AY 2012-13

Bench: Smt. Beena A Pillai & Shri Prashant Maharishiay: 2012-13 Punjab National Bank The Acit, Circle 20(1) Ho: Finance Division C.R. Building I.T.O. Vs. Ho:5, Sansad Marg New Delhi New Delhi 110 001 Ay: 2012-13 The Acit, Circle 20(1) Punjab National Bank C.R. Building I.T.O. Ho: Finance Division Vs. New Delhi Ho:5, Sansad Marg New Delhi 110 001 (Appellant) (Respondent)

For Appellant: Sh. S. Krishnan, C.A. and Sh. Raj Kumar, AdvFor Respondent: Smt. Sulekha Verma, CIT, D.R
Section 14Section 142Section 143(1)Section 143(2)Section 14ASection 271(1)Section 36(1)(vii)Section 43B

…ontrary 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 (sup…

DCIT, New Delhi vs. M/S. H T Media Ltd., New Delhi

ITA 3532/DEL/2016[2011-12]Status: DisposedITAT Delhi05 Sept 2018AY 2011-12

Bench: Shri P. M. Jagtap & Ms Suchitra Kambledcit Vs H. T. Media Ltd. Circle-12(1) Hindustan Times House, New Delhi 18-20, Kasturba Gandhi (Appellant) Marg New Delhi Aabch3165P (Respondent) Dcit Vs H. T. Media Ltd. Circle-12(1) Hindustan Times House, New Delhi 18-20, Kasturba Gandhi (Appellant) Marg New Delhi Aabch3165P (Respondent) H. T. Media Ltd. Vs Dcit Hindustan Times House, Circle-12101) 18-20, Kasturba Gandhi Marg New Delhi New Delhi (Respondent) Aabch3165P (Appellant) Dcit Vs H. T. Media Ltd. Circle-12101) Hindustan Times House, New Delhi 18-20, Kasturba Gandhi (Appellant) Marg New Delhi Aabch3165P (Respondent) Vs Acit Hindustan Times House, Circle-12101) 18-20, Kasturba Gandhi Marg New Delhi New Delhi (Respondent) Aabch3165P (Appellant)

Section 115Section 143(3)Section 14ASection 32

…DELHI BENCH: ‘C’ NEW DELHI BEFORE SHRI P. M. JAGTAP, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER DCIT Vs H. T. Media Ltd. Circle-12(1) Hindustan Times House, New Delhi 18-20, Kasturba Gandhi (APPELLANT) Marg New Delhi AABCH3165P (RESPONDENT) DCIT Vs H. T. Media Ltd. Circle-12(1) Hindustan Times House, New Delhi 18-20, Kasturba Gandhi (APPELLANT) Marg New Delhi AABCH3165P (RESPONDENT) H. T. Media Ltd. Vs DCIT Hindustan Times House, Circle-12101) 18-20, Kasturba Gandhi Marg New Delhi New Delhi (RESPONDENT) AABCH3165P (APPELLANT) DCIT Vs H. T. Media Ltd. Circle-12101) Hindustan Times House, New D…

H T Media Ltd., New Delhi vs. ACIT, New Delhi

ITA 2854/DEL/2016[2011-12]Status: DisposedITAT Delhi05 Sept 2018AY 2011-12

Bench: Shri P. M. Jagtap & Ms Suchitra Kambledcit Vs H. T. Media Ltd. Circle-12(1) Hindustan Times House, New Delhi 18-20, Kasturba Gandhi (Appellant) Marg New Delhi Aabch3165P (Respondent) Dcit Vs H. T. Media Ltd. Circle-12(1) Hindustan Times House, New Delhi 18-20, Kasturba Gandhi (Appellant) Marg New Delhi Aabch3165P (Respondent) H. T. Media Ltd. Vs Dcit Hindustan Times House, Circle-12101) 18-20, Kasturba Gandhi Marg New Delhi New Delhi (Respondent) Aabch3165P (Appellant) Dcit Vs H. T. Media Ltd. Circle-12101) Hindustan Times House, New Delhi 18-20, Kasturba Gandhi (Appellant) Marg New Delhi Aabch3165P (Respondent) Vs Acit Hindustan Times House, Circle-12101) 18-20, Kasturba Gandhi Marg New Delhi New Delhi (Respondent) Aabch3165P (Appellant)

Section 115Section 143(3)Section 14ASection 32

…DELHI BENCH: ‘C’ NEW DELHI BEFORE SHRI P. M. JAGTAP, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER DCIT Vs H. T. Media Ltd. Circle-12(1) Hindustan Times House, New Delhi 18-20, Kasturba Gandhi (APPELLANT) Marg New Delhi AABCH3165P (RESPONDENT) DCIT Vs H. T. Media Ltd. Circle-12(1) Hindustan Times House, New Delhi 18-20, Kasturba Gandhi (APPELLANT) Marg New Delhi AABCH3165P (RESPONDENT) H. T. Media Ltd. Vs DCIT Hindustan Times House, Circle-12101) 18-20, Kasturba Gandhi Marg New Delhi New Delhi (RESPONDENT) AABCH3165P (APPELLANT) DCIT Vs H. T. Media Ltd. Circle-12101) Hindustan Times House, New D…