Maruti Udyog Ltd. v. DCIT

118 TTJ 228Income Tax Appellate Tribunal2008#8888 most cited
12

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2026.

Sections most often in play

Section 115JBSection 14ASection 37(1)Section 92CA(3)Section 143(3)Section 250Section 115BBESection 44AB

Issues it is cited on

section 14a(1)strategic investmentprohibited by lawright to receivesection 10(34)section 14a(2)interest on securitiessection 41(1)section 92ca(3)mercantile system of accountingsection 80p(2)(a)profits and gains of business or profession

Judgments citing Maruti Udyog Ltd. v. DCIT

DCIT, CIR-5(1), , KOLKATA vs. M/S COAL INDIA LTD., KOLKATA

ITA 1697/KOL/2019[2014-15]Status: DisposedITAT Kolkata20 Jan 2026AY 2014-15

Bench: Shri Pradip Kumar Choubey & Shri Rakesh Mishra

Section 115JSection 250

…Footwear Ltd. v. ACIT [(2012) 50 SOT 102 (Del ITAT) e. West Bengal Infrastructure Development Finance Corporation Ltd [2023] 149 taxmann.com 181 (Calcutta) f. Maruti Udyog Ltd. v. DCIT (2005) 92 ITD 119 (Del) (A. Y. 1999- 2000) g. Jindal Saw Pipes Ltd. [2008] 118 TTJ 228 (Delhi) h. ACIT v. Eicher Ltd. [(2006) 101 TTJ 369 (Del)] i. Impulse (India) (P) Ltd v. ACIT[(2008) 22 SOT 368 (Del)] Page 35 ITA Nos.: 466, 622, 467, 623/KOL/2018 & 1406, 1696, 1407, 1697/KOL/2019 AYs: 2011-12 to 2014-15 M/s. Coal India Ltd. 7.7 It is also submitted that no disallowance u/s 14A of the Act can be made as the Apex Charges from its…

M/S COAL INDIA LTD.,KOLKATA vs. DCIT, CIR-5(1), , KOLKATA

ITA 1407/KOL/2019[2014-15]Status: DisposedITAT Kolkata20 Jan 2026AY 2014-15

Bench: Shri Pradip Kumar Choubey & Shri Rakesh Mishra

Section 1Section 115JSection 250

…Footwear Ltd. v. ACIT [(2012) 50 SOT 102 (Del ITAT) e. West Bengal Infrastructure Development Finance Corporation Ltd [2023] 149 taxmann.com 181 (Calcutta) f. Maruti Udyog Ltd. v. DCIT (2005) 92 ITD 119 (Del) (A. Y. 1999- 2000) g. Jindal Saw Pipes Ltd. [2008] 118 TTJ 228 (Delhi) h. ACIT v. Eicher Ltd. [(2006) 101 TTJ 369 (Del)] i. Impulse (India) (P) Ltd v. ACIT[(2008) 22 SOT 368 (Del)] 7.7 It is also submitted that no disallowance u/s 14A of the Act can be made as the Apex Charges from its subsidiary companies due to various management, supervisory, control, consultancy, services provided by CIL to its subsidiar…

DCIT, CIRCLE - 5(1), KOLKATA, KOLKATA vs. M/S. COAL INDIA LIMITED , KOLKATA

ITA 622/KOL/2018[2011-12]Status: DisposedITAT Kolkata20 Jan 2026AY 2011-12

Bench: Shri Pradip Kumar Choubey & Shri Rakesh Mishra

Section 115JSection 250

…Footwear Ltd. v. ACIT [(2012) 50 SOT 102 (Del ITAT) e. West Bengal Infrastructure Development Finance Corporation Ltd [2023] 149 taxmann.com 181 (Calcutta) f. Maruti Udyog Ltd. v. DCIT (2005) 92 ITD 119 (Del) (A. Y. 1999- 2000) g. Jindal Saw Pipes Ltd. [2008] 118 TTJ 228 (Delhi) h. ACIT v. Eicher Ltd. [(2006) 101 TTJ 369 (Del)] i. Impulse (India) (P) Ltd v. ACIT[(2008) 22 SOT 368 (Del)] 7.7 It is also submitted that no disallowance u/s 14A of the Act can be made as the Apex Charges from its subsidiary companies due to various management, supervisory, control, consultancy, services provided by CIL to its subsidiar…

ACIT, CIRCLE-49(1), NEW DELHI vs. PRADEEP PATIL, NEW DELHI

In the result, the Appeal of the Revenue is dismissed

ITA 2671/DEL/2022[2017-18]Status: DisposedITAT Delhi27 Aug 2025AY 2017-18

Bench: Shri Yogesh Kumar U.S. & Shri Manish Agarwali.T.A. No. 2671/Del/2022 (A.Y 2017-18) Acit Vs Pradeep Patil Circle-49(1) 306, Gold Plaza Building, Room No. 1505, E-2 Block, Gurudwara Road, Dr.Spm Civic Centre, Karol Bagh, New Delhi New Delhi Pan: Baipp4632G

Section 143(3)Section 68

…. BibiHazra: AIR 1974 SC 171 CIT v. K MahimUdma [2000] 158 CTR (Ken) 100: [2000] 242 ITR 133 (Ker.) Dhakeshwari Cotton Mills Ltd. v. CIT [1954] 26 ITR 775 (SC) Omar Salay Mohamed Sait v. CIT [1959] 37 ITR 151 (SC) Asstt. CIT v. Jindal Saw Pipes Ltd [2008] 118 TTJ 228: [2008] 11 DTR (Delhi) (Trib.) 281 DhirajLalGirdhariLalVs. CIT 26ITR 736 LalehandBhagatAmbika Ram VS. CIT 37 ITR 288 10.2.8 It is also seen that the total cash-sales during the year was Rs.10.27,91,367/- which was only 10,04% of the total sales made during the year i.e. Rs. 102,37,32,242/. As per the unusualy high cash sales during the period…

VOSSLOH BEEKAY CASTINGS LTD.,NEW DELHI vs. ACIT, CIRCLE- 26(2), NEW DELHI

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

ITA 1543/DEL/2019[2014-15]Status: DisposedITAT Delhi29 Aug 2022AY 2014-15

Bench: Shri Anil Chaturvedi & Shri N.K. Choudhryassessment Year: 2014-15

For Appellant: Sh. Vijay Gupta, Ld. AdvFor Respondent: Sh. ToufelTahir, Ld. Sr. DR
Section 250Section 37Section 40A(2)(b)

…n’ble Delhi High Court judgment in the case of CIT vs. Conimeters Electricals Pvt. Ltd. (2010) 2 taxmann.com 302 (Delhi) and of the coordinate Bench of Tribunal in the case of ACIT vs. Jindal Saw Pipes Ltd. (ITA No. 3879/Del/2005) decided on 04.07.2008 (2009) 118 TTJ 228(ITAT Delhi) the commission expenses for liaisoning services for the Govt. Supplies are allowable expenditure. Further, the authorities below have taken the stand that Shri D.N. Pandey was not produced in the assessment proceedings, whereas the Assessing Officer is empowered to proceed u/s. 133(6) of the Act to procure the attendance of a person a…

DCIT ,CC- 8(4), MUMBAI vs. ASHOK R. RUIA (HUF), MUMBAI

In the result, appeal filed by the Revenue is dismissed

ITA 6309/MUM/2019[2008-09]Status: DisposedITAT Mumbai28 Feb 2022AY 2008-09

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Amarjit Singh, Hon'Ble

For Appellant: Shri Vijay MehtaFor Respondent: Shri Shailja Rai
Section 132

…(Ker.) 100:12000] 242 ITR 133 (Ker.)  Dhakeshwari Cotton Mills Ltd. v. CIT [1954] 26 ITR 775 (SC) 15 ITA NOs. 6309/MUM/2019 (A.Y. 2008-09) M/s. Ashok R Ruia  Omar Salay Mohamed Sait v. CIT [1959] 37 ITR 151 (SC) • Asstt. CIT v. Jindal Saw Pipes Ltd. [2008] 118 TTJ 228 [2008] 11 DTR (Delhi)(Trib.) 281.  Dhiraj Lal Girdhari Lal Vs. CIT 26 ITR 736  LalehandBhagatArnbika Rain Vs. CIT 37ITR288 12.29 The Hon'ble Supreme Court in Dhakeshwari Cotton Mills v. CIT 11954] 26 ITR 775 at 782had observed, as under:- "As regards the second contention, we are in entire agreement with the learned Solicitor-General when he sa…

M/S.GEETANJALI SPACE PRIVATE LIMITED,MUMBAI vs. DY. CIT CC-1(1), MUMBAI

In the result, the appeal of the assessee is allowed and that of the Revenue is dismissed

ITA 782/MUM/2019[2010-11]Status: DisposedITAT Mumbai31 May 2019AY 2010-11

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiassessment Year: 2010-11

For Appellant: Shri Dilip Lakhani, A.RFor Respondent: Shri Rahul Raman, D.R
Section 143(3)Section 153ASection 68

…st. Bibi Hazra: AIR 1974 SC 171 CIT v. K Mahim Udma[2000] 158 CTR (Ker.) 100 : [2000] 242 ITR133(Ker.) Dhakeshwari Cotton Mills Ltd. v. CIT [1954] 26 ITR 775 (SC) Omar Salay Mohamed Sail v. CIT [1959] 37 ITR 151 (SC) Asstt. CIT v. Jindal Saw Pipes Ltd. [2008] 118 TTJ 228 : [2008] 11 DTR (Delhi) (Tri.) 281 21.10 The Hon'ble Supreme Court in Dhakeshwari Cotton Mills v. CIT [1954] 26ITR 775 at 782 observed: "As regards the second contention, we are in entire agreement with the learned Solicitor-General when he says that the Income Tax Officer is not fettered by technical rules of evidence and pleadings, and that he…

DCIT (LTU), NEW DELHI vs. M/S. EXL SERVICE.COM (INDIA) PVT. LTD., NEW DELHI

In the result, the appeal by the assessee as well as ofthe department are partly allowed for statistical purposes

ITA 615/DEL/2015[2010-11]Status: DisposedITAT Delhi03 Jan 2017AY 2010-11

Bench: Sh. N. K. Saini, Am & Sh. Kuldip Singh, Jm Ita No. 302/Del/2015 : Asstt. Year : 2010-11 Exl Service.Com (India) Pvt. Ltd., Vs Deputy Commissioner Of Income 414, 4Th Floor, Dlf Jasola, Tax, Large Tax Payer Unit, Tower-B, Plot No. 10 & 11, Dda New Delhi District Centre, Jasola, New Delhi-110044 (Appellant) (Respondent) Ita No. 615/Del/2015 : Asstt. Year : 2010-11 Deputy Commissioner Of Income Vs Exl Service.Com (India) Pvt. Ltd., 414, 4Th Floor, Dlf Jasola, Tower- Tax, Circle-1 (Ltu), New Delhi-110017 B, Plot No. 10 & 11, Dda District Centre, Jasola, New Delhi-110044 (Appellant) (Respondent) Pan No. Aaace5174C Assessee By : Sh. Ajay Vohra, Adv. Sh. Abhishek Agarwal, Adv. Revenue By : Sh. Piyush Jain, Cit Dr Date Of Hearing : 07.10.2017 Date Of Pronouncement : 03.01.2017 Order Per N. K. Saini, Am:

For Appellant: Sh. Ajay Vohra, AdvFor Respondent: Sh. Piyush Jain, CIT DR
Section 143(3)Section 92D

…xpax Investment Ltd. Vs ACIT 104 TTJ 881 (Del. Trib.) " ACIT Vs Eicher Ltd. 101 TTJ 369 (Del.) " Maruti Udyog Ltd. Vs DCIT 92 ITD 119 (Del.) " Wimco Seedlings Ltd. Vs DCIT 107 ITD 267 (Del.) ™ " DLF Ltd. Vs CIT 27 SOT 22 (Del.) " ACIT Vs Jindal Saw Pipes Ltd. 118 TTJ 228 (Del.) " Impulse ((India) (P) Ltd. Vs ACIT 22 SOT 368 (Del.) " ACIT Vs Champion Commercial Co. Ltd. in ITA No. 644/Kol./2012 " CIT Pilani Investment & Industries Corp. Ltd. in ITA No. 653/Kol./2012 " CIT Vs Gujarat Power Corporation Ltd. in ITA No. 1587/2009 " G.D. Metsteel (P) Ltd. Vs ACIT (2011) 47 SOT 62 (Mum.) (Trib.) " ACIT Vs Punjab State C…

EXL SERVICE.COM (INDIA) PVT. LTD.,NEW DELHI vs. DCIT (LTU), NEW DELHI

In the result, the appeal by the assessee as well as ofthe department are partly allowed for statistical purposes

ITA 302/DEL/2015[2010-11]Status: DisposedITAT Delhi03 Jan 2017AY 2010-11

Bench: Sh. N. K. Saini, Am & Sh. Kuldip Singh, Jm Ita No. 302/Del/2015 : Asstt. Year : 2010-11 Exl Service.Com (India) Pvt. Ltd., Vs Deputy Commissioner Of Income 414, 4Th Floor, Dlf Jasola, Tax, Large Tax Payer Unit, Tower-B, Plot No. 10 & 11, Dda New Delhi District Centre, Jasola, New Delhi-110044 (Appellant) (Respondent) Ita No. 615/Del/2015 : Asstt. Year : 2010-11 Deputy Commissioner Of Income Vs Exl Service.Com (India) Pvt. Ltd., 414, 4Th Floor, Dlf Jasola, Tower- Tax, Circle-1 (Ltu), New Delhi-110017 B, Plot No. 10 & 11, Dda District Centre, Jasola, New Delhi-110044 (Appellant) (Respondent) Pan No. Aaace5174C Assessee By : Sh. Ajay Vohra, Adv. Sh. Abhishek Agarwal, Adv. Revenue By : Sh. Piyush Jain, Cit Dr Date Of Hearing : 07.10.2017 Date Of Pronouncement : 03.01.2017 Order Per N. K. Saini, Am:

For Appellant: Sh. Ajay Vohra, AdvFor Respondent: Sh. Piyush Jain, CIT DR
Section 143(3)Section 92D

…xpax Investment Ltd. Vs ACIT 104 TTJ 881 (Del. Trib.) " ACIT Vs Eicher Ltd. 101 TTJ 369 (Del.) " Maruti Udyog Ltd. Vs DCIT 92 ITD 119 (Del.) " Wimco Seedlings Ltd. Vs DCIT 107 ITD 267 (Del.) ™ " DLF Ltd. Vs CIT 27 SOT 22 (Del.) " ACIT Vs Jindal Saw Pipes Ltd. 118 TTJ 228 (Del.) " Impulse ((India) (P) Ltd. Vs ACIT 22 SOT 368 (Del.) " ACIT Vs Champion Commercial Co. Ltd. in ITA No. 644/Kol./2012 " CIT Pilani Investment & Industries Corp. Ltd. in ITA No. 653/Kol./2012 " CIT Vs Gujarat Power Corporation Ltd. in ITA No. 1587/2009 " G.D. Metsteel (P) Ltd. Vs ACIT (2011) 47 SOT 62 (Mum.) (Trib.) " ACIT Vs Punjab State C…

AVIS TIE UP PVT LTD,KOLKATA vs. D.C.I.T CIR - 11,KOLKATA, KOLKATA

In the result, assessee’s appeal is allowed

ITA 2029/KOL/2013[2009-10]Status: DisposedITAT Kolkata15 Jul 2016AY 2009-10

Bench: Shri Waseem Ahmed & Shri S.S.Viswanethra Ravi

Section 143(2)Section 143(3)Section 14A

…ment Ltd. 54 SOT 69 (Trib. Delhi) c) Relaxo Footwears Ltd. V. ACIT (2912) 18 taxmann.com 333 (Del) d) Balarampur Chini Mills Ltd. Vs. DCIT (2012) 20 taxmann.com 117 (Kol) e) ACIT vs. Elcher Ltd. (2006) 101 TTJ 369 (Del) f) ACIT vs. Jindal Saw Pipes Ltd (2008) 118 TTJ 228 (Del) g) CIT vs. Metalman Auto P. Ltd. (2011) 336 ITR 434 (P & H) h) CIT vs. Hero Cycles Ltd. (2010) 323 ITR 518 (P & H) i) DCIT vs. Jindal Photo Ltd.ITA No.4539/Del/2010 dated 22.12.2010 j) Godrej & Byoce vs. DCIT 328 ITR 81 (Bom) The relevant extract of the order of Hon’ble Delhi Tribunal in the case of ACIT vs. Elcher Ltd. (2006) 101 TTJ 369…

AVIS TIE UP PVT LTD,KOLKATA vs. D.C.I.T CIR - 11,KOLKATA, KOLKATA

In the result, assessee’s appeal is allowed

ITA 2028/KOL/2013[2008-09]Status: DisposedITAT Kolkata15 Jul 2016AY 2008-09

Bench: Shri Waseem Ahmed & Shri S.S.Viswanethra Ravi

Section 143(2)Section 143(3)Section 14A

…ment Ltd. 54 SOT 69 (Trib. Delhi) c) Relaxo Footwears Ltd. V. ACIT (2912) 18 taxmann.com 333 (Del) d) Balarampur Chini Mills Ltd. Vs. DCIT (2012) 20 taxmann.com 117 (Kol) e) ACIT vs. Elcher Ltd. (2006) 101 TTJ 369 (Del) f) ACIT vs. Jindal Saw Pipes Ltd (2008) 118 TTJ 228 (Del) g) CIT vs. Metalman Auto P. Ltd. (2011) 336 ITR 434 (P & H) h) CIT vs. Hero Cycles Ltd. (2010) 323 ITR 518 (P & H) i) DCIT vs. Jindal Photo Ltd.ITA No.4539/Del/2010 dated 22.12.2010 j) Godrej & Byoce vs. DCIT 328 ITR 81 (Bom) The relevant extract of the order of Hon’ble Delhi Tribunal in the case of ACIT vs. Elcher Ltd. (2006) 101 TTJ 369…

MARUTI SUZUKI INDIA LTD.,NEW DELHI vs. ADDL. CIT, NEW DELHI

Appeal is allowed

ITA 5720/DEL/2011[2007-08]Status: DisposedITAT Delhi12 Jul 2016AY 2007-08

Bench: Shri I.C. Sudhir & Shri L.P. Sahu Assessment Year: 2007-08 Assessment Year: 2007-08 Maruti Suzuki India Ltd., Vs. Additional Cit, Plot No.1, Nelson Mandela Road, Range-6, Vasant Road, New Delhi. New Delhi. (Pan: Aaacm0829Q) (Appellant) (Respondent) Assessee By: S/Shri Ajay Vohra, Sr. Adv. Neeraj Jain, Rohit Jain, Adv. Romit Katyal & Ms. Tejasvi Jain, Cas Department By:Shri Amrendra Kumar, Cit(Dr)

For Appellant: S/Shri Ajay Vohra, Sr. Adv. NeerajFor Respondent: Shri Amrendra Kumar, CIT(DR)

…369 (Del.) 17.4 Furthermore, in the following cases it has been held that for making a disallowance under section 14A of the Act, the assessing officer has to prove nexus between the exempt income and the expenditure incurred: ACIT v. Jindal Saw Pipes Ltd. : 118 TTJ 228 (Del.) Punjab National Bank V. DCIT: 103 TTJ 908 (Del.) Shree Synthetics Limited V. CIT: 205 CTR 386 (MP) Vidyut Investment Ltd: [2006] 10 SOT 284 (Del.) D.J. Mehta v. ITO: 290 ITR 238 (Mum.)(AT) 17.5 On perusal of the aforesaid it will, thus, kindly be appreciated that disallowance under section 14A cannot be made unless there is proximate c…