Madras in CIT v. CHETTINAD LOGISTICS P LTD.

16 Taxmann.com 118High Court2015#9439 most cited

What is Madras in CIT v. CHETTINAD LOGISTICS P LTD. authority for?

Section 14A of the Income Tax Act does not apply when no exempt income has accrued to the assessee. This principle is affirmed by the Madras High Court in CIT v. Chettinad Logistics P Ltd.

11

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2021 to 2024.

Also referred to as

CIT v. Chettinad Logistics P Ltd. · Section 14A · disallowance · exempt income · no exempt income · taxability · applicability of section 14a · business expenditure · deductible expenses · assessment

Sections most often in play

Section 14ASection 234ASection 234BSection 234CSection 37(1)

Issues it is cited on

disallowance under section 14asection 14aprevious yearprescribedcompanysection 14indiabusinessinteresttotal income

Judgments citing Madras in CIT v. CHETTINAD LOGISTICS P LTD.

Shiv Nadar and Sanjay Kalra Associates LLP, Bengaluru vs. Assistant Commissioner of Income-Tax, Circle 1(2)(2), Bangalore, Bengaluru

In the result, we don to find any merit in this appeal, the same fails and is hereby dismissed

ITA 890/BANG/2024[2017-18]Status: DisposedITAT Bangalore30 Jul 2024AY 2017-18

Bench: Shri Laxmi Prasad Sahu & Shri Prakash Chand Yadavassessment Year : 2017-18

For Appellant: Shri Ravishankar S., AdvocateFor Respondent: Shri V. Parithivel, Jt.CIT(DR)(ITAT), Bengaluru
Section 143(3)Section 14ASection 234ASection 234BSection 234CSection 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI PRAKASH CHAND YADAV, JUDICIAL MEMBER Assessment year : 2017-18 Shiv Nadar and Sanjay Kalra Vs. The Asstt. Commissioner of Associates LLP, Income Tax, 9, Shendge Avenue, 2nd Floor, Circle 1(2)(2), 2nd Street Kamraj Road, Bangalore. Bangalore – 560 042. PAN : ACTFS 2053G APPELLANT RESPONDENT Appellant by : Shri Ravishankar S., Advocate Respondent by : Shri V. Parithivel, Jt.CIT(DR)(ITAT), Bengaluru. Date of hearing : 11.07.2024 Date of Pronouncement : 30.07.2024 O R D E R Per Laxmi Prasad Sahu, A…

Subramanya Construction and Development Company Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle-6(1)(2), Bangalore

In the result, we don to find any merit in this appeal, the same fails and is hereby dismissed

ITA 892/BANG/2024[2014-15]Status: DisposedITAT Bangalore02 Jul 2024AY 2014-15

Bench: Smt. Beena Pillai & Shri Laxmi Prasad Sahuassessment Year : 2014-15

For Appellant: Shri T.S. Rajan, CAFor Respondent: Shri `Subramanian S., Jt.CIT(DR)(ITAT), Bengaluru
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SMT. BEENA PILLAI, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment year : 2014-15 Subramanya Constructions & Vs. The Deputy Commissioner of Development Company Ltd., Income Tax, No.42, 2nd Stage, 3rd Cross, Circle 6(1)(2), Industrial Suburb, Yeshwanthpur, Bangalore. Bangalore – 560 022. PAN : AADCS 1525J APPELLANT RESPONDENT Appellant by : Shri T.S. Rajan, CA Respondent by : Shri `Subramanian S., Jt.CIT(DR)(ITAT), Bengaluru. Date of hearing : 12.06.2024 Date of Pronouncement : 02.07.2024 O R D E R Per Laxmi Prasad Sahu,…

Praxair India Private Limited, Bengaluru vs. Deputy Commissioner of Income Tax, Circle-3(1)(1), Bangalore

In the result, the appeal filed by the assessee stands allowed as indicated hereinabove

ITA 200/BANG/2021[2016-17]Status: DisposedITAT Bangalore14 Nov 2022AY 2016-17
For Respondent: Shri T. Suryanarayana
Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SMT. BEENA PILLAI, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER IT(TP)A No. 200/Bang/2021 Assessment Year : 2016-17 M/s. Praxair India Pvt. Ltd., Mercury 2B Block, 6th The Deputy Floor, Commissioner of Prestige Technology Park, Income Tax, Outer Ring Road, Circle – 3(1)(1), Marathahalli, Vs. Bengaluru. Bangalore – 560 103. PAN: AAACP9993J APPELLANT RESPONDENT : Shri T. Suryanarayana, Assessee by Senior Advocate : Shri Binod Kumar Singh, Revenue by CIT DR Date of Hearing : 24-08-2022 Date of Pronouncement : 14-11-2022 ORDER PER BEEN…

M/S. Praxair India Pvt. Ltd, Bangalore vs. Assistant Commissioner of Income-Tax, Bangalore

In the result, the appeal of the assessee is allowed

ITA 2209/BANG/2016[2012-13]Status: DisposedITAT Bangalore25 Feb 2022AY 2012-13

Bench: Shri George George K & Ms. Padmavathy S

For Appellant: Shri T Suryanarayana, AdvocateFor Respondent: Smt. Vandana Sagar, CIT(DR)
Section 143(2)Section 143(3)Section 14ASection 37Section 40Section 40aSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K, JUDICIAL MEMBER AND MS. PADMAVATHY S, ACCOUNTANT MEMBER IT(TP)A No.2209/Bang/2016 Assessment year : 2012-13 M/s Praxair India Pvt. Ltd., Vs. The Asst. Commissioner of Mercury 2B Block, 6th Floor, Income-tax, Large Tax Payer, Prestige Technology Park, Circle-1, Bengaluru. Outer Ring Road, Marathahalli, Bengaluru-566 103. PAN – AAACP 9993 J APPELLANT RESPONDENT Assessee by : Shri T Suryanarayana, Advocate Revenue by : Smt. Vandana Sagar, CIT(DR) Date of hearing : 17.02.2022 Date of Pronouncement : 25.02.2022 O R D E R Pe…

Deputy Commissioner of Income Tax, Circle- 7(1)(1), Bangalore vs. M/S. Tally Solutions Private Limited, Bangalore

In the result, the appeal filed by the revenue is dismissed

ITA 1543/BANG/2019[2015-16]Status: DisposedITAT Bangalore21 Feb 2022AY 2015-16

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaranassessment Year: 2015-16

For Appellant: Shri Sankar Ganesh K., D.RFor Respondent: Smt. Tanmayee Rajkumar, A.R
Section 14a

…igh Court has agreed with the view taken by the Hon’ble Madras High Court in the case of CIT Vs. Chettinad Logistics Pvt. Ltd. (2017) 80 Taxmann.com 221 (MAD) and the decision rendered by Hon’ble Delhi High Court in the case of Chem Invest Ltd. Vs. CIT (2015) 16 Taxmann.com 118 (Del). Since the decision rendered by Ld CIT(A) on this issue is in accordance with the binding decision rendered by Hon’ble jurisdictional High Court in the case of Quest Global Engineering Services (P) Ltd (supra), we do not find any reason to interfere with the decision rendered by the Ld. CIT(A) on this issue also. 13. In the result,…

Principal Commissioner of Income Tax - 7 vs. M/S Universal Power Transformers Pvt Ltd

The appeal stands dismissed accordingly

ITA/107/2020HC Karnataka04 Jun 2021

Bench: SATISH CHANDRA SHARMA,RAVI V HOSMANI

Section 14ASection 260ASection 50CSection 73

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 4TH DAY OF JUNE, 2021 PRESENT THE HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA AND THE HON'BLE MR. JUSTICE RAVI V. HOSMANI ITA NO.107/2020 BETWEEN 1. PRINCIPAL COMMISSIONER OF INCOME TAX-7, BMTC COMPLEX, KORAMANGALA, BENGALURU. 2. THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE – 7(1)(1), BMTC CMPLEX, 80 FT ROAD, 6TH BLOCK, KORAMANGALA, BANGALORE. ... APPELLANTS (BY SRI SANMATHI E.I, ADVOCATE) AND M/S UNIVERSAL POWER TRANSFORMERS PVT.LTD., NO.26/A, 2ND PHGASE, PEENYA I…

Principal Commissioner of Income Tax-5 vs. M/S. Nadathur Estates Pvt. Ltd

Appeal stands dismissed

ITA/247/2020HC Karnataka03 Jun 2021

Bench: SATISH CHANDRA SHARMA,RAVI V HOSMANI

Section 14ASection 260Section 73

…ITA No.247/2020 1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 3RD DAY OF JUNE, 2021 PRESENT THE HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA AND THE HON'BLE MR. JUSTICE RAVI V. HOSMANI I.T.A. NO. 247 OF 2020 BETWEEN: 1. PRINCIPAL COMMISSIONER OF INCOME TAX-5 BMTC COMPLEX KORAMANGALA BENGALURU. 2. ASSISTANT COMMISSIONER INCOME TAX, CIRCLE-5(1)(1) BMTC COMPLEX KORAMANGALA BENGALURU. …APPELLANTS [BY SRI. SANMATHI E.I., ADVOCATE (THROUGH VC)] AND: M/S. NADATHUR ESTATES PVT. LTD., 3RD FLOOR, NADATHUR PALACE PLOT…

The Pr Commissioner of Income Tax, CIT(A) vs. M/S Delhi International Airport Pvt Ltd

In the result, we don to find any

ITA/352/2018HC Karnataka25 May 2021

Bench: SATISH CHANDRA SHARMA,R. NATARAJ

Section 14ASection 260A

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 25TH DAY OF MAY, 2021 PRESENT THE HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA AND THE HON'BLE MR. JUSTICE NATARAJ RANGASWAMY ITA NO.352/2018 C/W ITA NO.350/2018, ITA NO.351/2018 BETWEEN 1. THE PR.COMMISSIONER OF INCOME TAX CIT (A), CENTRAL CIRCLE, C.R.BUILDING, QUEEN’S ROAD BENGALURU 560 001. 2. THE ASST.COMMISSIONER OF INCOME TAX CENTRAL CIRCLE, C.R.BUILDING, QUEEN’S ROAD BENGALURU 560 001. ... APPELLANTS COMMON (BY SRI K V ARAVIND, ADVOCATE) AND: M/S D…

Pr. Commissioner of Income-Tax-4 vs. Karnataka State Financial Corporation Ltd

ITA/168/2019HC Karnataka26 Mar 2021

Bench: SATISH CHANDRA SHARMA,S VISHWAJITH SHETTY

Section 143(3)Section 14ASection 260Section 73

…ITA 168/2019 1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 26TH DAY OF MARCH, 2021 PRESENT THE HON’BLE MR.JUSTICE SATISH CHANDRA SHARMA AND THE HON’BLE MR. JUSTICE S.VISHWAJITH SHETTY I.T.A.No.168/2019 BETWEEN: 1. Pr. Commissioner of Income Tax-4, BMTC Complex, Koramangala, Bangalore. 2. Assistant Commissioner of Income Tax, Circle-4(1)(1), Bangalore. … APPELLANTS (By Sri Sanmathi.E.I., Adv.) AND: Karnataka State Financial Corporation Ltd., KSFC Bhavan, No.1/1, Thimmaiah Road, Near Cantonment Railway Station, Bengaluru – 560 052. P…

Pr. Commissioner of Income Tax - 5 vs. M/S Nam Estates Private Limited

The appeal stands dismissed

ITA/273/2019HC Karnataka26 Mar 2021

Bench: SATISH CHANDRA SHARMA,S VISHWAJITH SHETTY

Section 143Section 143(3)Section 14ASection 154Section 260Section 90Section 90ASection 91

…ITA 273/2019 1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 26TH DAY OF MARCH, 2021 PRESENT THE HON’BLE MR.JUSTICE SATISH CHANDRA SHARMA AND THE HON’BLE MR. JUSTICE S.VISHWAJITH SHETTY I.T.A.No.273/2019 (I-IT) BETWEEN: 1. PR. COMMISSIONER OF INCOME TAX-5, BMTC COMPLEX, KORAMANGALA, BENGALURU . 2. THE INCOME-TAX OFFICER WARD 5(1)(1), BENGALURU. … APPELLANTS (By Sri E.I.Sanmathi, Adv.) AND: M/S. NAM ESTATES PRIVATE LIMITED, 1ST FLOOR, EMBASSY POINT, 150, INFANTRY ROAD, BENGALURU – 560 001. … RESPONDENT (By Sri T.Suryanarayana, Adv.) THIS INCO…

The Commissioner of Income Tax vs. M/S Quest Global Engineering Services Pvt. Ltd

In the result, we don to find any

ITA/133/2015HC Karnataka15 Feb 2021

Bench: ALOK ARADHE,R. NATARAJ

Section 143(1)Section 14ASection 260Section 73

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 15TH DAY OF FEBRUARY 2021 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE NATARAJ RANGASWAMY I.T.A. NO.133 OF 2015 BETWEEN: 1. THE COMMISSIONER OF INCOME-TAX C.R. BUILDING, QUEENS ROAD BANGALORE. 2. THE DEPUTY COMMISSIONER OF INCOME-TAX CIRCLE-12(2), RASHTROTHANA BHAVAN NRUPATHUNGA ROAD BANGALORE-560001. .... APPELLANTS (BY MR. K.V. ARAVIND, ADV.,) AND: M/S. QUEST GLOBAL ENGINEERING SERVICES PVT. LTD., SECOND FLOOR, PRIMOSE 7B EMBASSEY TECH VILLAGE SARJAPURA-MARATHAHALLI OUTER RING ROAD DEVARABEES…

Madras in CIT v. CHETTINAD LOGISTICS P LTD. (16 Taxmann.com 118) — Cited in 11 Judgments | BharatTax