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

ITO 13(2)(1), Mumbai vs. Vilas Transport Company, Mumbai

ITA 2600/MUM/2011[2007-08]Status: DisposedITAT Mumbai24 Nov 2015AY 2007-08

Bench: Shri B.R. Baskaran & Shri Amarjit Singhassessment Year: 2007-08 The Income Tax Officer – M/S. Vilas Transport Company, 103/104, 1St Floor, Ward - 13(2)(1), Room No.425, 4Th Floor, Vs. Vyapar Bhavan, Aayakar Bhavan, P.D. Mello Road, M.K. Road, Mumbai – 9. Mumbai - 400020 Pan: Aaafv 0760G (Appellant) (Respondent) Present For: Assessee By : Shri Jayant B. Shah, A.R. & Shri Dilip Lakhani, A.R. Revenue By : Shri B. Yadagiri, A.R. Date Of Hearing : 24.08.2015 Date Of Pronouncement : 24 .11.2015

For Appellant: Shri Jayant B. Shah, A.R. & Shri Dilip Lakhani, A.RFor Respondent: Shri B. Yadagiri, A.R
Section 133(6)Section 143(3)Section 28Section 37(1)Section 40Section 40A(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “F”, MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, JUDICIAL MEMBER Assessment Year: 2007-08 The Income Tax Officer – M/s. Vilas Transport Company, 103/104, 1st Floor, Ward - 13(2)(1), Room No.425, 4th Floor, Vs. Vyapar Bhavan, Aayakar Bhavan, P.D. Mello Road, M.K. Road, Mumbai – 9. Mumbai - 400020 PAN: AAAFV 0760G (Appellant) (Respondent) Present for: Assessee by : Shri Jayant B. Shah, A.R. & Shri Dilip Lakhani, A.R. Revenue by : Shri B. Yadagiri, A.R. Date of Hearing : 24.08.2015 Date of Pronouncement : 24 .11.2015 O R D E R Per…