Maxopp Investment Ltd. v. CIT

402 ITR 640Supreme Court of India2018#21 most cited

What is Maxopp Investment Ltd. v. CIT authority for?

Disallowance under Section 14A is not automatic and requires the Assessing Officer to record satisfaction before applying Rule 8D. Only investments yielding exempt income are considered for disallowance, irrespective of their strategic nature.

1,596

judgments rely on this decision, according to BharatTax’s citation analysis of 367,181 Indian tax judgments — from 2016 to 2026.

Also referred to as

Maxopp Investment Ltd v CIT · Maxopp SC 2018 · Section 14A disallowance · Rule 8D application · expenditure for exempt income · only dividend bearing investments · satisfaction Section 14A(2) · strategic investment disallowance · disallowance not automatic · 402 ITR 640

Also reported as

91 Taxmann.com 154254 Taxmann 325301 CTR 489

Sections most often in play

Section 14ASection 143(3)Section 115JBSection 8DSection 37(1)Section 1961Section 250Section 143(2)
Read the full judgment

Issues it is cited on

section 14a(1)section 14a(2)strategic investmentdisallowance under section 14adisallowance u/s 14asection 10(34)section 14asection 36(1)(vii)section 40a(2)enduring benefitbook profitssection 115j

Judgments citing Maxopp Investment Ltd. v. CIT

DCIT Cen Cir 3(3) Cen Circle-.3(3), Mumbai vs. Oricon Enterprises Ltd, Mumbai

In the result, appeal filed by the assessee is partly allowed and the revenue’s appeal is dismissed

ITA 3879/MUM/2018[2014-15]Status: DisposedITAT Mumbai29 Oct 2019AY 2014-15
For Appellant: Shri Sunil Mahata (AR)For Respondent: Shri Abdul Hakeem M. (DR)
Section 143Section 14A

…income during the year relevant to the assessment year under consideration. The findings of the Ld. CIT (A) are in accordance with the ratio laid down by the Hon’ble Supreme Court in the case of Maxopp Investment Ltd. v. Commissioner of Income Tax, New Delhi 402 ITR 640 (SC) in which the Hon’ble Court has held that dominant purpose for which investment into shares is made by assessee may not be relevant as section 14A applies irrespective of whether shares are held to gain control or as stock-in-trade and where shares are held as stock-in-trade, main purpose is to trade in those shares and earn profits there fro…

Oricon Enterprises Limited, Mumbai vs. DCIT - CC -3(3), Mumbai

In the result, appeal filed by the assessee is partly allowed and the revenue’s appeal is dismissed

ITA 3641/MUM/2018[2014-15]Status: DisposedITAT Mumbai29 Oct 2019AY 2014-15
For Appellant: Shri Sunil Mahata (AR)For Respondent: Shri Abdul Hakeem M. (DR)
Section 143Section 14A

…income during the year relevant to the assessment year under consideration. The findings of the Ld. CIT (A) are in accordance with the ratio laid down by the Hon’ble Supreme Court in the case of Maxopp Investment Ltd. v. Commissioner of Income Tax, New Delhi 402 ITR 640 (SC) in which the Hon’ble Court has held that dominant purpose for which investment into shares is made by assessee may not be relevant as section 14A applies irrespective of whether shares are held to gain control or as stock-in-trade and where shares are held as stock-in-trade, main purpose is to trade in those shares and earn profits there fro…

Infolink Solutions P.Ltd, Mumbai vs. DCIT Cen Cir 09, Mumbai

In the result, appeal filed by the assessee for assessment year 2009-

ITA 572/MUM/2016[2009-10]Status: DisposedITAT Mumbai29 Oct 2019AY 2009-10

Bench: Shri S. Rifaur Rahman (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2009-10 Infolink Solutions Pvt. Ltd., The Deputy Commissioner Of 45/2225, 2Nd Floor, Income Tax, Central Circle-09, Samadhan Chs Ltd. Mumbai Near Mhada Office, Vs. Gandi Nagar, Bandra (East), Mumbai - 400051 Pan: Aaaci9120N (Appellant) (Respondent) Assessee By : Manish Shah/Ms. Miyanta Mehta (Ar) Revenue By : Shri Awungshi Girison (Dr) Date Of Hearing: 09/09/2019 Date Of Pronouncement: 29/10/2019

For Appellant: Manish Shah/Ms. Miyanta Mehta (AR)For Respondent: Shri Awungshi Girison (DR)
Section 132Section 143Section 143(3)Section 148Section 14ASection 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “C”, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN (AM) AND SHRI RAM LAL NEGI (JM) Assessment Year: 2009-10 Infolink Solutions Pvt. Ltd., The Deputy Commissioner of 45/2225, 2nd Floor, Income Tax, Central Circle-09, Samadhan CHS Ltd. Mumbai Near MHADA Office, Vs. Gandi Nagar, Bandra (East), Mumbai - 400051 PAN: AAACI9120N (Appellant) (Respondent) Assessee by : Manish Shah/Ms. Miyanta Mehta (AR) Revenue by : Shri Awungshi Girison (DR) Date of Hearing: 09/09/2019 Date of Pronouncement: 29/10/2019 O R D E R PER RAM LAL NEGI, JM This appeal has been filed by the assessee…

Kotak Mahindra Capital Company Ltd, Mumbai vs. ACIT RG14(2)(1), Mumbai

In the result, the appeals are partly allowed for statistical purposes

ITA 4818/MUM/2018[2008-09]Status: DisposedITAT Mumbai22 Oct 2019AY 2008-09

Bench: Shri Vikas Awasthy () & Shri N.K. Pradhan () Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2011-12 & Assessment Year: 2012-13 & Assessment Year: 2013-14 M/S Kotak Mahindra Capital The Asst. Commissioner Of Company Limited, Vs. Income Tax Range 14(2)(1), C-27, G Block, Bkc, Mumbai-400020. Bandra Kurla Complex Bandra East, Mumbai-400051. Pan No. Aaacl5577D Appellant Respondent

For Appellant: Mr. Farrokh Irani &For Respondent: Mr.V. Justin
Section 142(1)Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H” MUMBAI BEFORE SHRI VIKAS AWASTHY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2011-12 & Assessment Year: 2012-13 & Assessment Year: 2013-14 M/s Kotak Mahindra Capital The Asst. Commissioner of Company Limited, Vs. Income Tax Range 14(2)(1), C-27, G Block, BKC, Mumbai-400020. Bandra Kurla Complex Bandra East, Mumbai-400051. PAN No. AAACL5577D Appellant Respondent Assessee by : Mr. Farrokh Irani & Mr. ChetanKakka, ARs Revenue by : Mr.V. Justin Date of Hearing : 15/10/2019…

DCIT (Ltu), New Delhi vs. M/S. the Oriental Insurance Co. Ltd., New Delhi

In the result, the appeal of the revenue is dismissed

ITA 4818/DEL/2016[2010-11]Status: DisposedITAT Delhi22 Oct 2019AY 2010-11
For Appellant: Sh. Tarandip Singh, AdvFor Respondent: Sh. S. S. Rana, CIT DR
Section 115JSection 14ASection 44

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’, NEW DELHI Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 4818/Del/2016 : Asstt. Year : 2010-11 Deputy Commissioner of Vs M/s The Oriental Insurance Co. Income Tax, Circle-1, LTU Ltd., A-25/27, Asaf Ali Road, New Delhi-110017 New Delhi-110002 (APPELLANT) (RESPONDENT) PAN No. AAACT0627R Assessee by : Sh. Tarandip Singh, Adv. Revenue by : Sh. S. S. Rana, CIT DR Date of Hearing: 17.09.2019 Date of Pronouncement:22.10.2019 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeal has been filed by the revenue again…

M/S. Kpit Technologies Ltd, Pune vs. Deputy Commissioner of Income-Tax, Circle - 14, Pune

In the result, both the appeals are allowed

ITA 1272/PUN/2018[2014-15]Status: DisposedITAT Pune18 Oct 2019AY 2014-15

Bench: Shri R.S. Syal & Shri S.S. Viswanethra Raviआयकर अपील सं. / Ita Nos. 1271 & 1272/Pun/2018 िनधा"रण वष" / Assessment Years: 2013-14 & 2014-15

Section 14ASection 14A(2)

…00 lakh offered by the assessee was incorrect. He simply noted that the assessee offered disallowance and then came to the conclusion that further disallowance was called for under Rule 8D. The Hon’ble Supreme Court in Maxopp Investments Ltd. VS. CIT (2018) 402 ITR 640 (SC) has held in para 41 that: “before applying the theory of apportionment, the AO needs to record satisfaction that having regard to the kind of the assessee, M/s. KPIT Technologies Limited suo moto disallowance u/s.14A was not correct. It will be in those cases where the assessee in his return has himself apportioned but the AO was not acc…

M/S. Kpit Technologies Ltd, Pune vs. Deputy Commissioner of Income-Tax, Circle - 14, Pune

In the result, both the appeals are allowed

ITA 1271/PUN/2018[2013-14]Status: DisposedITAT Pune18 Oct 2019AY 2013-14

Bench: Shri R.S. Syal & Shri S.S. Viswanethra Raviआयकर अपील सं. / Ita Nos. 1271 & 1272/Pun/2018 िनधा"रण वष" / Assessment Years: 2013-14 & 2014-15

Section 14ASection 14A(2)

…00 lakh offered by the assessee was incorrect. He simply noted that the assessee offered disallowance and then came to the conclusion that further disallowance was called for under Rule 8D. The Hon’ble Supreme Court in Maxopp Investments Ltd. VS. CIT (2018) 402 ITR 640 (SC) has held in para 41 that: “before applying the theory of apportionment, the AO needs to record satisfaction that having regard to the kind of the assessee, M/s. KPIT Technologies Limited suo moto disallowance u/s.14A was not correct. It will be in those cases where the assessee in his return has himself apportioned but the AO was not acc…

Manoj Vasudev Wadhwa, Mumbai vs. ACIT CC-37, Mumbai

In the result, the appeals are partly allowed for statistical purposes

ITA 359/MUM/2018[2009-10]Status: DisposedITAT Mumbai16 Oct 2019AY 2009-10

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2009-10 & Assessment Year: 2011-12 & Assessment Year: 2012-13 Ito-13(3)(3), Room No. Manoj Vashudevwadhwa, 227, 2Nd Floor, Vs. 11, Happy Home, 244, Aayakarbhavan, M.K. Road, Waterfield Road, Bandra Mumbai-400020. West, Mumbai-400050. Pan No. Aalpw0303K Appellant Respondent Assessment Year: 2009-10 & Assessment Year: 2011-12 & Assessment Year: 2012-13 Manoj Vashudevwadhwa, Acit Cc 37 11, Happy Home, 244, Vs. Aayakarbahvan, Mumbai. Waterfield Road, Bandra West, Mumbai-400050. Pan No. Aalpw0303K Appellant Respondent

For Appellant: Mr. Nitesh Joshi, ARFor Respondent: Ms.JothilakshmiNayak, DR
Section 10(34)Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D” MUMBAI BEFORE SHRI C.N. PRASAD (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2009-10 & Assessment Year: 2011-12 & Assessment Year: 2012-13 ITO-13(3)(3), Room No. Manoj VashudevWadhwa, 227, 2nd floor, Vs. 11, Happy Home, 244, AayakarBhavan, M.K. Road, Waterfield Road, Bandra Mumbai-400020. West, Mumbai-400050. PAN No. AALPW0303K Appellant Respondent Assessment Year: 2009-10 & Assessment Year: 2011-12 & Assessment Year: 2012-13 Manoj VashudevWadhwa, ACIT CC 37 11, Happy Home, 244, Vs. AayakarBahvan, Mumbai. Waterfield Road, Bandr…

Income Tax Officer 13(3)(3), Mumbai vs. Manoj Vasudev Wadhwa, Mumbai

In the result, the appeals are partly allowed for statistical purposes

ITA 326/MUM/2018[2009-10]Status: DisposedITAT Mumbai16 Oct 2019AY 2009-10

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2009-10 & Assessment Year: 2011-12 & Assessment Year: 2012-13 Ito-13(3)(3), Room No. Manoj Vashudevwadhwa, 227, 2Nd Floor, Vs. 11, Happy Home, 244, Aayakarbhavan, M.K. Road, Waterfield Road, Bandra Mumbai-400020. West, Mumbai-400050. Pan No. Aalpw0303K Appellant Respondent Assessment Year: 2009-10 & Assessment Year: 2011-12 & Assessment Year: 2012-13 Manoj Vashudevwadhwa, Acit Cc 37 11, Happy Home, 244, Vs. Aayakarbahvan, Mumbai. Waterfield Road, Bandra West, Mumbai-400050. Pan No. Aalpw0303K Appellant Respondent

For Appellant: Mr. Nitesh Joshi, ARFor Respondent: Ms.JothilakshmiNayak, DR
Section 10(34)Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D” MUMBAI BEFORE SHRI C.N. PRASAD (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2009-10 & Assessment Year: 2011-12 & Assessment Year: 2012-13 ITO-13(3)(3), Room No. Manoj VashudevWadhwa, 227, 2nd floor, Vs. 11, Happy Home, 244, AayakarBhavan, M.K. Road, Waterfield Road, Bandra Mumbai-400020. West, Mumbai-400050. PAN No. AALPW0303K Appellant Respondent Assessment Year: 2009-10 & Assessment Year: 2011-12 & Assessment Year: 2012-13 Manoj VashudevWadhwa, ACIT CC 37 11, Happy Home, 244, Vs. AayakarBahvan, Mumbai. Waterfield Road, Bandr…

DCIT, New Delhi vs. M/S. Hcl Comnet System & Services Ltd., New Delhi

In the result, the appeal for assessment years 2009-10 is dismissed whereas appeal for assessment year 2010-11 is partly allowed

ITA 4808/DEL/2016[2010-11]Status: DisposedITAT Delhi16 Oct 2019AY 2010-11

Bench: Shri Sudhanshu Srivastava & Shri O.P. Kantassessment Year: 2009-10 & Assessment Year: 2010-11 Dcit, Vs. M/S. Hcl Comnet System & Circle-11(1), Services Ltd., New Delhi 806, Sidharth, 96, Nehru Place, New Delhi Pan :Aaach3130M (Appellant) (Respondent)

Section 143(3)Section 14A

…as not recorded the dissatisfaction over the disallowances of Rs.10,767/- made by the assessee and, therefore, the disallowance invoking Rule 8D need to be deleted following the decision of Hon’bole Supreme Court in the case of Maxopp Investment Ltd. Vs. CIT, 402 ITR 640 (SC). He further submitted that even under the computation of Rule 8D, no disallowance can be worked out under Rule 8D(2)(iii) of the Rules as there was no opening or closing balance of the investment and thus, according to the working under Rule 8D(2)(iii), disallowance ought to be computed at nil. In support of the contention, the learned couns…

DCIT, New Delhi vs. M/S. Hcl Comnet System & Services Ltd., New Delhi

In the result, the appeal for assessment years 2009-10 is dismissed whereas appeal for assessment year 2010-11 is partly allowed

ITA 4807/DEL/2016[2009-10]Status: DisposedITAT Delhi16 Oct 2019AY 2009-10

Bench: Shri Sudhanshu Srivastava & Shri O.P. Kantassessment Year: 2009-10 & Assessment Year: 2010-11 Dcit, Vs. M/S. Hcl Comnet System & Circle-11(1), Services Ltd., New Delhi 806, Sidharth, 96, Nehru Place, New Delhi Pan :Aaach3130M (Appellant) (Respondent)

Section 143(3)Section 14A

…as not recorded the dissatisfaction over the disallowances of Rs.10,767/- made by the assessee and, therefore, the disallowance invoking Rule 8D need to be deleted following the decision of Hon’bole Supreme Court in the case of Maxopp Investment Ltd. Vs. CIT, 402 ITR 640 (SC). He further submitted that even under the computation of Rule 8D, no disallowance can be worked out under Rule 8D(2)(iii) of the Rules as there was no opening or closing balance of the investment and thus, according to the working under Rule 8D(2)(iii), disallowance ought to be computed at nil. In support of the contention, the learned couns…

ACIT-10(1)(1), Mumbai vs. M/S.Idl Specialty Chemicals Limited (Now Amalgamated With M/S. Hindhuja Ventures Limited), Mumbai

In the result, the appeal of Revenue is allowed for statistical purposes

ITA 868/MUM/2018[2013-14]Status: DisposedITAT Mumbai14 Oct 2019AY 2013-14

Bench: Sri Mahavir Singh, Jm & Sri Manoj Kumar Aggarwal, Am

For Appellant: Shri Abirama Karthikeyan, DRFor Respondent: Shri Hari S Raheja, AR
Section 10Section 10(34)Section 143(3)Section 14A

…well as exempt incomes.” 3. At the outset, the learned Sr. Departmental Representative stated that this issue is squarely covered in favour of Revenue and against assessee by the decision of Hon’ble Supreme Court in the case of Maxopp Investment Ltd. [2018] 402 ITR 640 (SC), wherein Hon’ble Supreme Court held as under: - “39. In those cases, where shares are held as stock-in-trade, the main purpose is to trade in those shares and earn profits therefrom. However, we are not concerned with those profits which would naturally be treated as 'income' under the head 'profits and gains from business and profession'.…

Shriraminsight Share Brokers Ltd., Chennai vs. DCIT Corporate Circle 6(1), Chennai

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 2975/CHNY/2018[2014-15]Status: DisposedITAT Chennai11 Oct 2019AY 2014-15

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.2975/Chny/2018 िनधा"रण वष"/Assessment Year: 2014-15 Shriram Insight Share Brokers Ltd., The Deputy Commissioner Of Mookambika Complex, No. 4, Lady Vs. Income Tax, Desika Road, Mylapore, Corporate Circle – 6(1), Chennai 600 004. Chennai. [Pan: Aaaci2727H] (अपीलाथ" /Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri S. Gautham Venketanarayanan, Advocate ""थ" की ओर से/Respondent By : Shri J. Pavitran Kumar, Jcit सुनवाई की तारीख/ Date Of Hearing : 16.09.2019 घोषणा की तारीख /Date Of Pronouncement : 11.10.2019 आदेश /O R D E R Per Duvvuru Rl Reddy: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)-15, Chennai Dated 31.07.2018 Relevant To The Assessment Year 2014-15. The Grounds Raised In The Appeal Of The Assessee Are That The Ld. Cit(A) Has Erred In Confirming The Part Disallowance Made Under Section 14A R.W. Rule 8D, Disallowance Of Depreciation In Respect Of Royalty, Disallowance Of Bad Debt & Part

For Appellant: Shri S. Gautham VenketanarayananFor Respondent: Shri J. Pavitran Kumar, JCIT
Section 115JSection 14A

…ision of the Act with friction cannot be superimposed. Therefore this ground raised by the Revenue also does not have merit and will not survive. While confirming the disallowance, the ld. CIT(A) has observed that in the case of Max Opp Investment Ltd. v. CIT 402 ITR 640, the Hon’ble Supreme Court has held that the argument that S. 14A & Rule 8D will not apply if the dominant intention of the assessee was not to earn dividends but to gain control of the company or to hold as stock-in-trade is not acceptable. S. 14A applies irrespective of whether the shares are held to gain control or as stock-in-trade. However,…

Sunnyvale Capital Ltd., New Delhi vs. ITO, Ward- 24(3), New Delhi

In the result, the Appeal filed by the Assessee stands allowed

ITA 5967/DEL/2018[2015-16]Status: DisposedITAT Delhi10 Oct 2019AY 2015-16

Bench: Shri H.S. Sidhu

For Appellant: Ms. Nisha Singh, CAFor Respondent: Ms. Rakhi Vimal, Sr. DR
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER I.T.A. No. 5967/DEL/2018 A.Y. : 2015-16 M/S SUNNYVALE CAPITAL LTD., ITO, WARD 24(3), 101-C, SHIV HOUSE, VS. ROOM NO. 24(3), ROOM NO. HARI NAGAR, 225F, C.R. BUILDING, ASHRAM, NEW DELHI – 110 002 NEW DELHI – 110 014 (PAN: AATCS6578B) (APPELLANT) (RESPONDENT) Assessee by : Ms. Nisha Singh, CA Department by : Ms. Rakhi Vimal, Sr. DR. ORDER Assessee has filed this Appeal against the impugned Order dated 10.08.2018 passed by the Ld. CIT(A)-8, New Delhi relevant to assessment year 2015-16 on the following grounds…

Sbi Capital Markets Ltd, Mumbai vs. Asst CIT Ltu, Mumbai

In the result, appeal of the assessee is allowed for statistical purpose

ITA 6490/MUM/2014[2010-11]Status: DisposedITAT Mumbai09 Oct 2019AY 2010-11

Bench: Shri Shamim Yahya & Shri Pawan Singh

For Appellant: Shri Rajnikant Chaniyari (AR)For Respondent: Shri R. Manjunatha Swamy (DR)
Section 115JSection 143(3)Section 14ASection 251Section 254(1)

…s exist in the impugned AY except for the fact the no disallowance u/r 8D(2)(ii) has been made by the lower authorities. It is further noted that Hon'ble Supreme Court in a recent judgment, in group of cases titled as Maxopp Investment Ltd. Vs CIT [12/02/2018 91 Taxmann.com 154], has decided vital issues concerning disallowance u/s 14A, the benefit of which was not available to the lower authorities at the time of adjudicating this issue. Therefore, respectfully following the judgment of co-ordinate bench of this Tribunal in earlier years and in the light of recent judgment by Hon'ble Supreme Court, the matter st…

DCIT Large Tax Payer Unit 1, Chennai vs. M/S Sundaram Asset Management Company Limited, Chennai

In the result, both the appeals of the assessee(ITA no

ITA 468/CHNY/2018[2014-15]Status: DisposedITAT Chennai03 Oct 2019AY 2014-15

Bench: Shri N.R.S. Ganesan & Shri Ramit Kochar

For Appellant: Mr.Raghavan RamabadranFor Respondent: Dr. M.Srinivasa Rao, CIT
Section 143(3)Section 40

…आयकर अपील"य अ"धकरण, ’डी’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी र"मत कोचर, लेखा सद"य के सम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.419 to 422/Chny/2018 "नधा"रण वष" /Assessment Years: 2011-12 to 2014-15 v. M/s.Sundaram Asset Management- The Deputy Commissioner Company Ltd. (Formerly Sundaram of Income Tax, BNP Paribas Asset Management Co. Large Tax Payer Unit-1, Ltd),Sundaram Towers, II Floor, Chennai. No.46, Whites Road, Chennai-600 034. [PAN: AAICS 4257 J] (अपीलाथ"/Appella…

DCIT Large Tax Payer Unit 1, Chennai vs. M/S Sundaram Asset Management Company Limited, Chennai

In the result, both the appeals of the assessee(ITA no

ITA 467/CHNY/2018[2013-14]Status: DisposedITAT Chennai03 Oct 2019AY 2013-14

Bench: Shri N.R.S. Ganesan & Shri Ramit Kochar

For Appellant: Mr.Raghavan RamabadranFor Respondent: Dr. M.Srinivasa Rao, CIT
Section 143(3)Section 40

…आयकर अपील"य अ"धकरण, ’डी’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी र"मत कोचर, लेखा सद"य के सम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.419 to 422/Chny/2018 "नधा"रण वष" /Assessment Years: 2011-12 to 2014-15 v. M/s.Sundaram Asset Management- The Deputy Commissioner Company Ltd. (Formerly Sundaram of Income Tax, BNP Paribas Asset Management Co. Large Tax Payer Unit-1, Ltd),Sundaram Towers, II Floor, Chennai. No.46, Whites Road, Chennai-600 034. [PAN: AAICS 4257 J] (अपीलाथ"/Appella…

DCIT Large Tax Payer Unit 1, Chennai vs. M/S Sundaram Asset Management Company Limited, Chennai

In the result, both the appeals of the assessee(ITA no

ITA 466/CHNY/2018[2012-13]Status: DisposedITAT Chennai03 Oct 2019AY 2012-13

Bench: Shri N.R.S. Ganesan & Shri Ramit Kochar

For Appellant: Mr.Raghavan RamabadranFor Respondent: Dr. M.Srinivasa Rao, CIT
Section 143(3)Section 40

…आयकर अपील"य अ"धकरण, ’डी’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी र"मत कोचर, लेखा सद"य के सम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.419 to 422/Chny/2018 "नधा"रण वष" /Assessment Years: 2011-12 to 2014-15 v. M/s.Sundaram Asset Management- The Deputy Commissioner Company Ltd. (Formerly Sundaram of Income Tax, BNP Paribas Asset Management Co. Large Tax Payer Unit-1, Ltd),Sundaram Towers, II Floor, Chennai. No.46, Whites Road, Chennai-600 034. [PAN: AAICS 4257 J] (अपीलाथ"/Appella…

DCIT Large Tax Payer Unit 1, Chennai vs. M/S Sundaram Asset Management Company Limited, Chennai

In the result, both the appeals of the assessee(ITA no

ITA 465/CHNY/2018[2011-12]Status: DisposedITAT Chennai03 Oct 2019AY 2011-12

Bench: Shri N.R.S. Ganesan & Shri Ramit Kochar

For Appellant: Mr.Raghavan RamabadranFor Respondent: Dr. M.Srinivasa Rao, CIT
Section 143(3)Section 40

…आयकर अपील"य अ"धकरण, ’डी’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी र"मत कोचर, लेखा सद"य के सम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.419 to 422/Chny/2018 "नधा"रण वष" /Assessment Years: 2011-12 to 2014-15 v. M/s.Sundaram Asset Management- The Deputy Commissioner Company Ltd. (Formerly Sundaram of Income Tax, BNP Paribas Asset Management Co. Large Tax Payer Unit-1, Ltd),Sundaram Towers, II Floor, Chennai. No.46, Whites Road, Chennai-600 034. [PAN: AAICS 4257 J] (अपीलाथ"/Appella…

M/S Sundaram Asset Management Company Limited, Chennai vs. DCIT Large Tax Payer Unit 1, Chennai

In the result, both the appeals of the assessee(ITA no

ITA 422/CHNY/2018[2014-15]Status: DisposedITAT Chennai03 Oct 2019AY 2014-15

Bench: Shri N.R.S. Ganesan & Shri Ramit Kochar

For Appellant: Mr.Raghavan RamabadranFor Respondent: Dr. M.Srinivasa Rao, CIT
Section 143(3)Section 40

…आयकर अपील"य अ"धकरण, ’डी’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी र"मत कोचर, लेखा सद"य के सम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.419 to 422/Chny/2018 "नधा"रण वष" /Assessment Years: 2011-12 to 2014-15 v. M/s.Sundaram Asset Management- The Deputy Commissioner Company Ltd. (Formerly Sundaram of Income Tax, BNP Paribas Asset Management Co. Large Tax Payer Unit-1, Ltd),Sundaram Towers, II Floor, Chennai. No.46, Whites Road, Chennai-600 034. [PAN: AAICS 4257 J] (अपीलाथ"/Appella…