Marg Ltd. v. CIT

120 Taxmann.com 84High Court2020#1306 most cited

What is Marg Ltd. v. CIT authority for?

The disallowance of expenditure incurred to earn exempt income under Section 14A read with Rule 8D cannot exceed the actual exempt income earned by the assessee in that assessment year.

87

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2021 to 2026.

Also referred to as

Marg Ltd. v. CIT · Marg Ltd. · Section 14A disallowance · Rule 8D computation · disallowance cannot exceed exempt income · expenditure for exempt income · Madras High Court · AO satisfaction Section 14A · 120 Taxmann.com 84 · exempt income restriction

Also reported as

275 Taxmann 502

Sections most often in play

Section 14ASection 8DSection 115JBSection 143(3)Section 10ASection 10AASection 195Section 271(1)(c)

Issues it is cited on

section 40(a)(1)section 9(1)(ii)section 80absection 134rule 8d disallowancesection 108section 9(1)(vii)(b)section 10(35)depreciation on softwaresection 73make available clauseretrospective amendment

Judgments citing Marg Ltd. v. CIT

DCIT (It)-2(1)(2), Air Building, Nariman Point, Mumbai vs. Dbs Bank Limited, Mumbai

ITA 4722/MUM/2023[2015-16]Status: DisposedITAT Mumbai21 Nov 2024AY 2015-16

Bench: Shri Narendra Kumar Billaiya, Hon'Ble & Shri Sunil Kumar Singh, Hon'Bleι.Τ.Α. No. 3691/Mum/2023

For Appellant: Shri P.J. Pardiwala/Shri Madhur Agarwal, A/RsFor Respondent: Shri Vivek Permpurna, CIT, D/R
Section 143(3)Section 14ASection 28Section 36Section 36(1)(vii)Section 36(1)(viia)Section 36(2)Section 37(1)Section 44C

…आयकर अपीलीय अधिकरण न्यायपीठ, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, HON'BLE ACCOUNTANT MEMBER & SHRI SUNIL KUMAR SINGH, HON'BLE JUDICIAL MEMBER Ι.Τ.Α. No. 3691/Mum/2023 Assessment Year: 2015-16 DBS Bank Ltd. (DBS Bank Ltd. India branches now converted into wholly owned subsidiary DBS Bank India Limited) First Floor, Express Tower Nariman Point Mumbai - 400021 [PAN: AAACТ 4652 J] अपीलार्थी/ (Appellant) Vs Officer of the Deputy Commissioner of Income Tax (International taxation) -2(1)(2) प्रत्यर्थी / (Respondent) Ι.Τ.Α. No. 4722/Mum/2023 Assessment Year…

Dbs Bank Ltd (Dbs Bank Ltd., India Branches Now Converted Into Dbs Bank India Ltd), Mumbai vs. DCIT (Int Txt)-2(1)(2), Mumbai

In the result, appeal of the assessee in ITA No

ITA 3691/MUM/2023[2015-16]Status: DisposedITAT Mumbai21 Nov 2024AY 2015-16

Bench: Shri Narendra Kumar Billaiya, Hon’Ble & Shri Sunil Kumar Singh, Hon’Ble

For Appellant: Shri P.J. Pardiwala/Shri Madhur Agarwal, A/RsFor Respondent: Shri Vivek Permpurna, CIT, D/R
Section 143(3)Section 14ASection 28Section 36Section 36(1)(vii)Section 36(1)(viia)Section 36(2)Section 37(1)Section 44C

…| आयकर अपीलीय अिधकरण "ायपीठ, मुंबई | IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, HON’BLE ACCOUNTANT MEMBER & SHRI SUNIL KUMAR SINGH, HON’BLE JUDICIAL MEMBER I.T.A. No. 3691/Mum/2023 Assessment Year: 2015-16 DBS Bank Ltd. Officer of the Deputy (DBS Bank Ltd. India branches Commissioner of Income Tax Vs (International taxation) -2(1)(2) now converted into wholly owned subsidiary DBS Bank India Limited) First Floor, Express Tower Nariman Point Mumbai - 400021 [PAN: AAACT 4652 J] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) I.T.A. No. 4722/Mum/2023 Assessment Year: 2015-…

Nlc India Limited, Cuddalore vs. DCIT, Non Corp. Circle 8(1), Chennai

In the result, the appeals of the assessee are allowed

ITA 271/CHNY/2024[2020-21]Status: DisposedITAT Chennai15 Oct 2024AY 2020-21

Bench: SHRI MANU KUMAR GIRI (Judicial Member), SHRI S.R. RAGHUNATHA (Accountant Member)

For Appellant: Shri Raghavan Ramabadran, AdvFor Respondent: Shri R. Clement Ramesh Kumar, IRS, CIT
Section 115JSection 142(1)Section 143(2)Section 144CSection 14A

…आयकर अपील"य अ"धकरण, सी, "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI माननीय "ी मनु कुमार "ग"र, "या"यक सद"य एवं माननीय "ी एस.आर. रघुनाथा, लेखा सद"य के सम" BEFORE HON’BLE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND HON’BLE SHRI S.R. RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.270 & 271/CHNY/2024 िनधा"रण वष"/Assessment Years: 2018-2019 & 2020-2021 NLC India Limited, The Deputy Commissioner of Block 1, Corporate Office Neyveli, Vs. Income Tax, Cuddalore 607 801. Non Corporate Circle 8(1) Chennai. PAN: AAACN1121C (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : S…

Nlc India Limited, Cuddalore vs. DCIT, Non Corp. Circle 8(1), Chennai

In the result, the appeals of the assessee are allowed

ITA 270/CHNY/2024[2018-19]Status: DisposedITAT Chennai15 Oct 2024AY 2018-19

Bench: HON’BLE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND HON’BLE SHRI S.R. RAGHUNATHA (Accountant Member)

For Appellant: Shri Raghavan Ramabadran, AdvFor Respondent: Shri R. Clement Ramesh Kumar, IRS, CIT
Section 115JSection 142(1)Section 143(2)Section 144CSection 14A

…आयकर अपील"य अ"धकरण, सी, "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI माननीय "ी मनु कुमार "ग"र, "या"यक सद"य एवं माननीय "ी एस.आर. रघुनाथा, लेखा सद"य के सम" BEFORE HON’BLE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND HON’BLE SHRI S.R. RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.270 & 271/CHNY/2024 िनधा"रण वष"/Assessment Years: 2018-2019 & 2020-2021 NLC India Limited, The Deputy Commissioner of Block 1, Corporate Office Neyveli, Vs. Income Tax, Cuddalore 607 801. Non Corporate Circle 8(1) Chennai. PAN: AAACN1121C (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : S…

Federal Bank Ltd, Kochi vs. ACIT Corp. Circle-1(1 ), Kochi

ITA 399/COCH/2023[2017-18]Status: DisposedITAT Cochin13 Aug 2024AY 2017-18

Bench: Shri Satbeer Singh Godara & Shri Amarjit Singh

For Appellant: Sri.Gopi, CAFor Respondent: Sri.Sanjit Kumar Das, CIT-DR
Section 143(3)Section 144Section 147Section 14ASection 36Section 36(1)(viii)

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Satbeer Singh Godara, Judicial Member & Shri Amarjit Singh, Accountant Member ITA No.393/Coch/2023 : Asst.Year 2011-2012 ITA No.394/Coch/2023 : Asst.Year 2012-2013 ITA No.395/Coch/2023 : Asst.Year 2013-2014 ITA No.396/Coch/2023 : Asst.Year 2014-2015 ITA No.397/Coch/2023 : Asst.Year 2015-2016 ITA No.398/Coch/2023 : Asst.Year 2016-2017 ITA No.399/Coch/2023 : Asst.Year 2017-2018 The Federal Bank Limited The Assistant Commissioner Federal Towers Bank Junction of Income-tax, Corporate v. Circle 1(1), Kchi. Aluva, HO Aluva Ernakulam – 683 101. PAN :…

Federal Bank Ltd, Kochi vs. ACIT Corp. Circle-1(1 ), Kochi

ITA 397/COCH/2023[2015-16]Status: DisposedITAT Cochin13 Aug 2024AY 2015-16

Bench: Shri Satbeer Singh Godara & Shri Amarjit Singh

For Appellant: Sri.Gopi, CAFor Respondent: Sri.Sanjit Kumar Das, CIT-DR
Section 143(3)Section 144Section 147Section 14ASection 36Section 36(1)(viii)

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Satbeer Singh Godara, Judicial Member & Shri Amarjit Singh, Accountant Member ITA No.393/Coch/2023 : Asst.Year 2011-2012 ITA No.394/Coch/2023 : Asst.Year 2012-2013 ITA No.395/Coch/2023 : Asst.Year 2013-2014 ITA No.396/Coch/2023 : Asst.Year 2014-2015 ITA No.397/Coch/2023 : Asst.Year 2015-2016 ITA No.398/Coch/2023 : Asst.Year 2016-2017 ITA No.399/Coch/2023 : Asst.Year 2017-2018 The Federal Bank Limited The Assistant Commissioner Federal Towers Bank Junction of Income-tax, Corporate v. Circle 1(1), Kchi. Aluva, HO Aluva Ernakulam – 683 101. PAN :…

Federal Bank Ltd, Kochi vs. ACIT Corp. Circle-1(1 ), Kochi

ITA 396/COCH/2023[2014-15]Status: DisposedITAT Cochin13 Aug 2024AY 2014-15

Bench: Shri Satbeer Singh Godara & Shri Amarjit Singh

For Appellant: Sri.Gopi, CAFor Respondent: Sri.Sanjit Kumar Das, CIT-DR
Section 143(3)Section 144Section 147Section 14ASection 36Section 36(1)(viii)

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Satbeer Singh Godara, Judicial Member & Shri Amarjit Singh, Accountant Member ITA No.393/Coch/2023 : Asst.Year 2011-2012 ITA No.394/Coch/2023 : Asst.Year 2012-2013 ITA No.395/Coch/2023 : Asst.Year 2013-2014 ITA No.396/Coch/2023 : Asst.Year 2014-2015 ITA No.397/Coch/2023 : Asst.Year 2015-2016 ITA No.398/Coch/2023 : Asst.Year 2016-2017 ITA No.399/Coch/2023 : Asst.Year 2017-2018 The Federal Bank Limited The Assistant Commissioner Federal Towers Bank Junction of Income-tax, Corporate v. Circle 1(1), Kchi. Aluva, HO Aluva Ernakulam – 683 101. PAN :…

Federal Bank Ltd, Kochi vs. ACIT Corp. Circle-1(1 ), Kochi

ITA 395/COCH/2023[2013-14]Status: DisposedITAT Cochin13 Aug 2024AY 2013-14

Bench: Shri Satbeer Singh Godara & Shri Amarjit Singh

For Appellant: Sri.Gopi, CAFor Respondent: Sri.Sanjit Kumar Das, CIT-DR
Section 143(3)Section 144Section 147Section 14ASection 36Section 36(1)(viii)

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Satbeer Singh Godara, Judicial Member & Shri Amarjit Singh, Accountant Member ITA No.393/Coch/2023 : Asst.Year 2011-2012 ITA No.394/Coch/2023 : Asst.Year 2012-2013 ITA No.395/Coch/2023 : Asst.Year 2013-2014 ITA No.396/Coch/2023 : Asst.Year 2014-2015 ITA No.397/Coch/2023 : Asst.Year 2015-2016 ITA No.398/Coch/2023 : Asst.Year 2016-2017 ITA No.399/Coch/2023 : Asst.Year 2017-2018 The Federal Bank Limited The Assistant Commissioner Federal Towers Bank Junction of Income-tax, Corporate v. Circle 1(1), Kchi. Aluva, HO Aluva Ernakulam – 683 101. PAN :…

Federal Bank Ltd, Kochi vs. ACIT Corp. Circle-1(1 ), Kochi

ITA 394/COCH/2023[2012-13]Status: DisposedITAT Cochin13 Aug 2024AY 2012-13

Bench: Shri Satbeer Singh Godara & Shri Amarjit Singh

For Appellant: Sri.Gopi, CAFor Respondent: Sri.Sanjit Kumar Das, CIT-DR
Section 143(3)Section 144Section 147Section 14ASection 36Section 36(1)(viii)

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Satbeer Singh Godara, Judicial Member & Shri Amarjit Singh, Accountant Member ITA No.393/Coch/2023 : Asst.Year 2011-2012 ITA No.394/Coch/2023 : Asst.Year 2012-2013 ITA No.395/Coch/2023 : Asst.Year 2013-2014 ITA No.396/Coch/2023 : Asst.Year 2014-2015 ITA No.397/Coch/2023 : Asst.Year 2015-2016 ITA No.398/Coch/2023 : Asst.Year 2016-2017 ITA No.399/Coch/2023 : Asst.Year 2017-2018 The Federal Bank Limited The Assistant Commissioner Federal Towers Bank Junction of Income-tax, Corporate v. Circle 1(1), Kchi. Aluva, HO Aluva Ernakulam – 683 101. PAN :…

Federal Bank Ltd, Kochi vs. ACIT Corp. Circle-1(1 ), Kochi

ITA 393/COCH/2023[2011-12]Status: DisposedITAT Cochin13 Aug 2024AY 2011-12

Bench: Shri Satbeer Singh Godara & Shri Amarjit Singh

For Appellant: Sri.Gopi, CAFor Respondent: Sri.Sanjit Kumar Das, CIT-DR
Section 143(3)Section 144Section 147Section 14ASection 36Section 36(1)(viii)

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Satbeer Singh Godara, Judicial Member & Shri Amarjit Singh, Accountant Member ITA No.393/Coch/2023 : Asst.Year 2011-2012 ITA No.394/Coch/2023 : Asst.Year 2012-2013 ITA No.395/Coch/2023 : Asst.Year 2013-2014 ITA No.396/Coch/2023 : Asst.Year 2014-2015 ITA No.397/Coch/2023 : Asst.Year 2015-2016 ITA No.398/Coch/2023 : Asst.Year 2016-2017 ITA No.399/Coch/2023 : Asst.Year 2017-2018 The Federal Bank Limited The Assistant Commissioner Federal Towers Bank Junction of Income-tax, Corporate v. Circle 1(1), Kchi. Aluva, HO Aluva Ernakulam – 683 101. PAN :…

Shriram Capital Private Limited(Formerly Known As Shriram Financial Ventures(Chennai) Private Limited), Chennai vs. DCIT, Corporate Cirlcle-3(1), Chennai

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

ITA 813/CHNY/2023[2018-19]Status: DisposedITAT Chennai18 Oct 2023AY 2018-19

Bench: Shri Mahavir Singh, Hon’Ble & Shri Manjunatha. G, Hon’Bleआयकर अपील सं./Ita No.: 813/Chny/2023 िनधा"रण वष" / Assessment Year: 2018-19 Shriram Capital Private Limited Deputy Commissioner Of (Formerly Known As Shriram V. Income Tax, Financial Ventures (Chennai) Corporate Circle 3(1), Private Limited) Chennai. Shriram House No. 4, Burkit Road, T.Nagar, Chennai – 600 017. [Pan: Aapcs-5667-M] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri. R. Sivaraman, Advocate ""यथ" क" ओर से/Respondent By : Shri. P. Sajit Kumar, Jcit सुनवाई क" तारीख/Date Of Hearing : 10.10.2023 घोषणा क" तारीख/Date Of Pronouncement : 18.10.2023 आदेश /O R D E R

For Appellant: Shri. R. Sivaraman, AdvocateFor Respondent: Shri. P. Sajit Kumar, JCIT
Section 14ASection 14A(2)Section 80M

…out the amount disallowed by the appellant u/s.14A of Rs.17,750/- , as required u/s.14A(2). In this connection the appellant relies on the following decisions: (i) CIT Vs Taikisha Engineering India Ltd ( 229 Taxman 143) Delhi HC (ii) Marg Ltd Vs CIT, Chennai (120 Taxmann.com 84)( Madras HC) (iii) In the appellant's own case, the Income Tax Appellate Tribunal, "D" Bench, Chennai, in their orders in I.TA No. 942 I Chny / 2020 dated 29.07.2022 for the assessment year 2017-18 & in I.TA No. 1768 / Chny / 2019 dated 16.12.2019 for the assessment year 2016- 17 has deleted the addition made u/s.14A r.w rule 8D as the Ass…

Elara Capital (India) Private Limited, Mumbai vs. ACIT- Circle 6(2)(2), Mumbai

In the result, the appeal of the assessee is allowed

ITA 1569/MUM/2023[2017-18]Status: DisposedITAT Mumbai31 Jul 2023AY 2017-18

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 2017-18 Elara Capital (India) Pvt. Ltd., The Acit-Circle 6(2)(2), Tower 3, 21St Floor, One Room No. 506, 5Th Floor, Vs. International Center, Senapati Aayakar Bhavan, Maharshi Bapat Marg, Elphinstone Karve Road, Mumbai- Road (West), Mumbai-400013. 400020. Pan No. Aabce 6487 B Appellant Respondent

For Appellant: Mr. Milind DattaniFor Respondent: Mr. P.D. Chogule (Addl. CIT)
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) Assessment Year: 2017-18 Elara Capital (India) Pvt. Ltd., The ACIT-Circle 6(2)(2), Tower 3, 21st Floor, One Room No. 506, 5th floor, Vs. International Center, Senapati Aayakar Bhavan, Maharshi Bapat Marg, Elphinstone Karve Road, Mumbai- Road (West), Mumbai-400013. 400020. PAN NO. AABCE 6487 B Appellant Respondent Assessee by : Mr. Milind Dattani Revenue by : Mr. P.D. Chogule (Addl. CIT) Date of Hearing : 19/07/2023 : Date of pronouncement 31/07/2023 ORDER PER…

D.C.I.T., CC-3(4), Kolkata vs. M/S. Forum Project Pvt. Ltd., Kolkata

In the result, all the three captioned appeals of the revenue are hereby dismissed

ITA 585/KOL/2022[2012-2013]Status: DisposedITAT Kolkata05 Jun 2023AY 2012-2013

Bench: Shri Sanjay Garg & Rajesh Kumari.T.(Ss)A Nos.108,109&585/Kol/2022 Assessment Years: 2010-11, 2011-12 & 2012-13 Dcit, Cc-3(2), Kolkata..................................................................……Appellant Vs. M/S Forum Projects Pvt. Ltd...........................……........……...…..…..Respondent 4/1, Red Cross Place, Dalhousie, Kolkata-1. [Pan: Aadcs7575E] Appearances By: Shri Subhrajyoti Bhattacharjee, Cit(Dr), Appeared On Behalf Of The Appellant. Shri Soumitra Choudhury, Advocate, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : March 30, 2023 Date Of Pronouncing The Order : June 05, 2023 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Captioned Appeals Have Been Preferred By The Revenue Against The Separate Orders Dated 20.05.2022, 08.06.2022 & 25.11.2014 Respectively Of The Commissioner Of Income Tax (Appeals)-21, Kolkata (Hereinafter Referred To As The ‘Cit(A)’) Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’) Contesting Therein The Confirmation Of Additions Made By The Assessing Officer (In Short ‘The A.O) In The Assessments Carried Out U/S 153A Of The Act. Since The Facts & Issues Involved In All These Appeals Are Identical, Hence These Have Been Heard Together & Are Being Disposed Of By This Common Order. First We Take Revenue’S Appeal In Ita No.108/Kol/2022 For Assessment Year 2010-11. I.T.(Ss)A Nos.108,109&585/Kol/2022 Assessment Years: 2010-11, 2011-12 & 2012-13 M/S Forum Projects Pvt. Ltd.

Section 14ASection 153ASection 2(22)(e)Section 24Section 250

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘सी’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH KOLKATA Before Shri Sanjay Garg, Judicial Member and Rajesh Kumar, Accountant Member I.T.(SS)A Nos.108,109&585/Kol/2022 Assessment years: 2010-11, 2011-12 & 2012-13 DCIT, CC-3(2), Kolkata..................................................................……Appellant vs. M/s Forum Projects Pvt. Ltd...........................……........……...…..…..Respondent 4/1, Red Cross Place, Dalhousie, Kolkata-1. [PAN: AADCS7575E] Appearances by: Shri Subhrajyoti Bhattacharjee, CIT(DR), appeared on behalf of the appellant. Shri Soumitra…

Sunder Steels Limited, Hyderabad vs. ITO, Ward-3(4), Hyderabad

In the result, appeal of assessee is allowed in part

ITA 173/HYD/2023[2013-14]Status: DisposedITAT Hyderabad08 May 2023AY 2013-14
For Appellant: Ms. Vaishnavi for Shri Sunil Kumar Jain, ARFor Respondent: Shri A.G.V. Prasad, DR
Section 14A

…ainst order of the Hon’ble Punjab & Haryana High Court in the case of Pr.CIT Vs State Bank of Patiala, held that disallowance u/s.14A has to be restricted to amount of exempt income only. The Hon’ble High Court of Madras in the case of Marg Ltd Vs. CIT (2020) 120 Taxmann.com 84, has taken a similar view and held that disallowances under section 14A read with Rule 8D can never exceed exempt income earned by the assessee during particular assessment year. 12. Respectfully following the decision of Hon'ble Delhi High Court in the case of Era Infrastructure (India) Ltd., (supra), I hold that the operation of explana…

M/S Southern Agrifinance Industries Pvt. Ltd., Chennai vs. ACIT, Non Corporate Circle-5(1), Chennai

The appeal stands partly allowed in terms of our above order

ITA 218/CHNY/2022[2012-13]Status: DisposedITAT Chennai19 Apr 2023AY 2012-13

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri N. Arjunraj (C.A) for Shri S. Sridhar (Advocate)-Ld. ARsFor Respondent: Shri Senthilkumaran (CIT) – Ld. DR
Section 143(3)Section 14ASection 37(1)Section 40Section 9(1)(vi)

…asmac. 3. Disallowance u/s. 14A of the Act: The assessee earned exempt dividend income of Rs.0.24 Lacs. The Ld. AO, applying Rule 8D, computed disallowance of Rs.16.22 Lacs. The Ld. CIT(A), relying on the decision of Hon’ble High Court of Madras in Marg Ltd. (120 Taxmann.com 84), directed Ld. AO to restrict the same to the extent of exempt income earned by the assessee. Aggrieved, the assessee is in further appeal before us. Since the adjudication of Ld. CIT(A) follows a binding judicial precedent, no interference is warranted in the same. The corresponding grounds raised by the assessee stand dismissed. 4. Disal…

Assistant Commissioner of Income Tax, Central Circle-1, Guwahati vs. Abci Infrastructures Private Limited, Kolkata

In the result, the appeal of the assessee for Assessment Year

ITA 2/GTY/2023[2014-15]Status: HeardITAT Guwahati05 Apr 2023AY 2014-15

Bench: Sri Rajpal Yadav(Kz) & Dr. Manish Borad

Section 143(3)Section 250Section 44A

…आयकर अपीलीय अधिकरण गुवाहाटी पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL GUWAHATI BENCH AT KOLKATA [वर्ुअल कोटु] [Virtual Court] श्री राजपाल यादव, उपाध्यक्ष (कोलकाता क्षेत्र) एवं डॉ. मनीष बोरड, लेखा सदस्य के समक्ष Before SRI RAJPAL YADAV, VICE PRESIDENT (KZ) & DR. MANISH BORAD, ACCOUNTANT MEMBER I.T.A. No.: 43/GTY/2022 Assessment Year: 2014-15 ABCI Infrastructure Private Limited........................Appellant [PAN: AACCM 3317 R] Vs. ACIT, Circle-15(1), Kolkata.………….......................Respondent I.T.A. No.: 2/GTY/2023 Assessment Year: 2014-15 ACIT, Circle-15(1), Kolkata...............................…

Abci Infrastructures Private Limited, Kolkata vs. Assistant Commissioner of Income Tax, Central Circle-1, Guwahati

In the result, the appeal of the assessee for Assessment Year

ITA 43/GTY/2022[2014-15]Status: HeardITAT Guwahati05 Apr 2023AY 2014-15

Bench: Sri Rajpal Yadav(Kz) & Dr. Manish Borad

Section 143(3)Section 250Section 44A

…आयकर अपीलीय अधिकरण गुवाहाटी पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL GUWAHATI BENCH AT KOLKATA [वर्ुअल कोटु] [Virtual Court] श्री राजपाल यादव, उपाध्यक्ष (कोलकाता क्षेत्र) एवं डॉ. मनीष बोरड, लेखा सदस्य के समक्ष Before SRI RAJPAL YADAV, VICE PRESIDENT (KZ) & DR. MANISH BORAD, ACCOUNTANT MEMBER I.T.A. No.: 43/GTY/2022 Assessment Year: 2014-15 ABCI Infrastructure Private Limited........................Appellant [PAN: AACCM 3317 R] Vs. ACIT, Circle-15(1), Kolkata.………….......................Respondent I.T.A. No.: 2/GTY/2023 Assessment Year: 2014-15 ACIT, Circle-15(1), Kolkata...............................…

Deputy Commissioner of Income Tax, Central Circle-1, Guwahati vs. Abci Infrastructures Private Limited, Kolkata

In the result, the appeal of the assessee for Assessment Year

ITA 39/GTY/2022[2019-20]Status: HeardITAT Guwahati05 Apr 2023AY 2019-20

Bench: Sri Rajpal Yadav(Kz) & Dr. Manish Borad

Section 143(3)Section 250Section 44A

…आयकर अपीलीय अधिकरण गुवाहाटी पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL GUWAHATI BENCH AT KOLKATA [वर्ुअल कोटु] [Virtual Court] श्री राजपाल यादव, उपाध्यक्ष (कोलकाता क्षेत्र) एवं डॉ. मनीष बोरड, लेखा सदस्य के समक्ष Before SRI RAJPAL YADAV, VICE PRESIDENT (KZ) & DR. MANISH BORAD, ACCOUNTANT MEMBER I.T.A. No.: 43/GTY/2022 Assessment Year: 2014-15 ABCI Infrastructure Private Limited........................Appellant [PAN: AACCM 3317 R] Vs. ACIT, Circle-15(1), Kolkata.………….......................Respondent I.T.A. No.: 2/GTY/2023 Assessment Year: 2014-15 ACIT, Circle-15(1), Kolkata...............................…

Deputy Commissioner of Income Tax, Central Circle-1, Guwahati vs. Abci Infrastructures Private Limited, Kolkata

In the result, the appeal of the assessee for Assessment Year

ITA 38/GTY/2022[2018-19]Status: HeardITAT Guwahati05 Apr 2023AY 2018-19

Bench: Sri Rajpal Yadav(Kz) & Dr. Manish Borad

Section 143(3)Section 250Section 44A

…आयकर अपीलीय अधिकरण गुवाहाटी पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL GUWAHATI BENCH AT KOLKATA [वर्ुअल कोटु] [Virtual Court] श्री राजपाल यादव, उपाध्यक्ष (कोलकाता क्षेत्र) एवं डॉ. मनीष बोरड, लेखा सदस्य के समक्ष Before SRI RAJPAL YADAV, VICE PRESIDENT (KZ) & DR. MANISH BORAD, ACCOUNTANT MEMBER I.T.A. No.: 43/GTY/2022 Assessment Year: 2014-15 ABCI Infrastructure Private Limited........................Appellant [PAN: AACCM 3317 R] Vs. ACIT, Circle-15(1), Kolkata.………….......................Respondent I.T.A. No.: 2/GTY/2023 Assessment Year: 2014-15 ACIT, Circle-15(1), Kolkata...............................…

Deputy Commissioner of Income Tax, Central Circle-1, Guwahati vs. Abci Infrastructures Private Limited, Kolkata

In the result, the appeal of the assessee for Assessment Year

ITA 37/GTY/2022[2017-18]Status: HeardITAT Guwahati05 Apr 2023AY 2017-18

Bench: Sri Rajpal Yadav(Kz) & Dr. Manish Borad

Section 143(3)Section 250Section 44A

…आयकर अपीलीय अधिकरण गुवाहाटी पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL GUWAHATI BENCH AT KOLKATA [वर्ुअल कोटु] [Virtual Court] श्री राजपाल यादव, उपाध्यक्ष (कोलकाता क्षेत्र) एवं डॉ. मनीष बोरड, लेखा सदस्य के समक्ष Before SRI RAJPAL YADAV, VICE PRESIDENT (KZ) & DR. MANISH BORAD, ACCOUNTANT MEMBER I.T.A. No.: 43/GTY/2022 Assessment Year: 2014-15 ABCI Infrastructure Private Limited........................Appellant [PAN: AACCM 3317 R] Vs. ACIT, Circle-15(1), Kolkata.………….......................Respondent I.T.A. No.: 2/GTY/2023 Assessment Year: 2014-15 ACIT, Circle-15(1), Kolkata...............................…