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, New Delhi vs. M/S. Rural Electrification Corpn. Ltd., New Delhi

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

ITA 5060/DEL/2014[2010-11]Status: DisposedITAT Delhi29 Mar 2019AY 2010-11

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: “F”, NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER ITA Nos.5153 & 6327/Del/2014 Assessment Years: 2010-11 & 2011-12 M/s. Rural Electrification Vs. DCIT, Corporation Ltd., Large Tax Payer Unit, New Core-IV, Scope Complex, 7, Delhi Lodhi Road, New Delhi PAN :AAACR4512R (Appellant) (Respondent) And ITA Nos.5060 & 6335/Del/2014 Assessment Years: 2010-11 & 2011-12 DCIT, Vs. M/s. Rural Electrification LTU, New Delhi Corporation Ltd., Core-IV, Scope Complex, 7, Lodhi Road, New Delhi PAN :AAACR4512R (Appellant) (Respondent) As…

Oasis Securities Limited, Mumbai vs. Deputy Commissioner of Income Tax, Central Circle 3(2), Mumbai

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

ITA 385/MUM/2018[2014-15]Status: DisposedITAT Mumbai26 Mar 2019AY 2014-15

Bench: Shri Rajesh Kumar & Shri Amarjit Singhassessment Year: 2014-15

For Appellant: Shri Prakash Jothwani, A.RFor Respondent: Shri Abi Rama Kartikeyan, D.R
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “C”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, JUDICIAL MEMBER Assessment Year: 2014-15 M/s. Oasis Securities Dy. Commissioner of Ltd., Income Tax, 2nd Floor, Building No.5, Central Circle 3(2), Vs. Raja Bahadur Compound, Aayakar Bhavan, 43, Tamarind Lane, 4th Floor, Fort, Mumbai-400 001 Mumbai - 400020 PAN: AAACO 0091J (Appellant) (Respondent) Present for: Assessee by : Shri Prakash Jothwani, A.R. Revenue by : Shri Abi Rama Kartikeyan, D.R. Date of Hearing : 05.03.2019 Date of Pronouncement : 26.03.2019 O R D E R Per Rajesh…

Altus Learning Pvt. Ltd., New Delhi vs. ACIT, Circle- 2(1), New Delhi

The appeal of the assessee is allowed

ITA 2031/DEL/2018[2013-14]Status: DisposedITAT Delhi26 Mar 2019AY 2013-14

Bench: Ms Suchitra Kamble & Sh. Prashant Maharishi

Section 10(34)Section 14A

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘A’ NEW DELHI BEFORE MS SUCHITRA KAMBLE, JUDICIAL MEMBER AND SH. PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A. No. 2031/DEL/2018 (A.Y 2013-14) Altus Learning Pvt. Ltd. Vs ACIT B 7/122A, Safdarjung Enclave, Circle-2(1) New Delhi Room No. 392, C. R. AADCC5355Q Building, (APPELLANT) New Delhi (RESPONDENT) Appellant by Sh. D. C. Agarwal, Adv Respondent by Sh. Raghunath, Sr. DR Date of Hearing 14.03.2019 Date of Pronouncement 26.03.2019 ORDER PER SUCHITRA KAMBLE, JM This appeal is filed by the assessee against the order dated 11/01/2018 passed by CIT(A)-1,…

ITO 3(1)(2), Mumbai vs. Devkant Synthetics (I) P.Ltd, Mumbai

The appeal stands allowed for statistical purposes

ITA 5445/MUM/2017[2014-15]Status: DisposedITAT Mumbai19 Mar 2019AY 2014-15

Bench: Hon’Ble Shri Mahavir Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Abhi Ram Kartikeyan - Ld.DRFor Respondent: Neel Khandelwal - Ld.AR
Section 143(3)Section 14A

…-in-trade were not to be considered while working out the disallowance u/s 14A. 4. However, we find that the aforesaid proposition shall require revisit in view of the recent judgment of Hon’ble Apex Court rendered in Maxopp Investment Ltd. Vs CIT [12/02/2018 91 Taxmann.com 154] wherein Hon’ble court has approved the applicability of disallowance to shares held as stock-in-trade as well. Since, the said binding judicial 4 M/s. Devkant Synthetics (India) P.Ltd. Assessment Year :2014-15 precedents shall have direct bearing on the issue and certain pertinent observations have been made by Hon’ble court in the said…

Alok Industries Ltd., Mumbai vs. DCIT Cent. Cir. 6(2), Mumbai

In the result, the appeal of the assessee is allowed on the limited aspects of the ground No

ITA 1017/MUM/2017[2012-13]Status: DisposedITAT Mumbai18 Mar 2019AY 2012-13

Bench: Shri M.Balaganesh, Am & Shri Amarjit Singh, Jm M/S. Alok Industries Ltd., Vs. Deputy Commissioner Of Tower B, 2Nd Floor Income Tax, Peninsula Business Park Central Circle-6(2), G.K. Marg, Lower Parel Air India Building, Marine Mumbai – 400 013 Drive, Nariman Point Mumbai – 400 021 Pan/Gir No.Aaaca0201C (Appellant) .. (Respondent)

Section 10(34)Section 115JSection 143(3)Section 144CSection 14A

…on of disallowance under Rule 8D of the rules. The ld. AR prayed for recomputing the disallowance under Rule 8D(2)(iii) by remanding the matter to the file of the AO to decide in the light of Supreme Court decision in the case of Maxopp Investment reported in 402 ITR 640 (SC). 3.6. In response thereto the ld. DR vehemently relied on the order of the ld. DRP. 3.7. We have heard the rival submissions. We find that the Special Bench of Delhi Tribunal in the case of Vireet Investments reported in 165 ITD 27 had held that disallowance u/s.14A of the Act cannot be made by applying the computation mechanism provided in…

Tata Autocampsystems Limited, Pune vs. DCIT, Ltu-2

In the result, appeal filed by the assessee is allowed for statistical purposes and the revenue’s appeal is dismissed

ITA 1666/MUM/2015[2010-11]Status: DisposedITAT Mumbai18 Mar 2019AY 2010-11

Bench: Shri G.S. Pannu (Vp) & Shri Ram Lal Negi (Jm) Assessment Year: 2010-2011 M/S Tata Autocomp Systems Ltd., The Deputy Commissioner Of Taco House, Damle Path, Income Tax, Off Law College Road, Ltu-2, Pune – 411004 Vs. Mumbai Pan: Aaact1848E (Appellant) (Respondent) & Assessment Year: 2010-2011 The Dcit (Ltu)-2, M/S Tata Autocomp Ltd., World Trade Centre, Bombay House, 24, Centre-1, 29Th Floor, Homi Mody Street, Cuffe Parade, Vs. Hutatma Chowk, Mumbai - 400005 Mumbai - 400001 Pan: Aaact1848E (Appellant) (Respondent) Shri P.J. Pardiwala & Appellant By : Ms. Aarti Sathe (Ar) Respondent By : Shri N.K. Chand & S.K. Mishra (Dr) Date Of Hearing: 21/12/2018 Date Of Pronouncement: 18/03/2019

For Appellant: Ms. Aarti Sathe (AR)For Respondent: Shri N.K. Chand & S.K. Mishra (DR)
Section 115JSection 144CSection 14ASection 92CSection 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “J”, MUMBAI BEFORE SHRI G.S. PANNU (VP) AND SHRI RAM LAL NEGI (JM) Assessment Year: 2010-2011 M/s Tata Autocomp Systems Ltd., The Deputy Commissioner of TACO House, Damle Path, Income Tax, Off Law College Road, LTU-2, Pune – 411004 Vs. Mumbai PAN: AAACT1848E (Appellant) (Respondent) & Assessment Year: 2010-2011 The DCIT (LTU)-2, M/s Tata Autocomp Ltd., World Trade Centre, Bombay House, 24, Centre-1, 29th Floor, Homi Mody Street, Cuffe Parade, Vs. Hutatma Chowk, Mumbai - 400005 Mumbai - 400001 PAN: AAACT1848E (Appellant) (Respondent) Shri P.J. Pardiwala & Appell…

DCIT, Circle - 6(1), Kolkata vs. M/S. Integrated Coal Mining Limited, Kolkata

Appeal is partly allowed in above terms

ITA 170/KOL/2018[2010-11]Status: DisposedITAT Kolkata15 Mar 2019AY 2010-11

Bench: Shri S.S.Godara & Dr. A.L. Sainiassessment Year :2010-11 Dcit, Circle-6(1), V/S. M/S Integrated Coal P-7, Chowringhee Mining Ltd., 6, Church Square, Kolkata-69 Lane, 1Ste Floor, Kolakta-700001 [Pan No.Aaaci 5584 L] .. अपीलाथ" /Appellant ""यथ"/Respondent Dr. P.K. Srihari, Cit-Dr अपीलाथ" क" ओर से/By Appellant Shri Diparun Mukherjee, Aca & ""यथ" क" ओर से/By Respondent Shri Alolk Goenka, Aca 15-01-2019 सुनवाई क" तार"ख/Date Of Hearing 15-03-2019 घोषणा क" तार"ख/Date Of Pronouncement

Section 139(1)Section 143(3)Section 43B

…आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri S.S.Godara, Judicial Member and Dr. A.L. Saini, Accountant Member Assessment Year :2010-11 DCIT, Circle-6(1), V/s. M/s Integrated Coal P-7, Chowringhee Mining Ltd., 6, Church Square, Kolkata-69 Lane, 1ste Floor, Kolakta-700001 [PAN No.AAACI 5584 L] .. अपीलाथ" /Appellant ""यथ"/Respondent Dr. P.K. Srihari, CIT-DR अपीलाथ" क" ओर से/By Appellant Shri Diparun Mukherjee, ACA & ""यथ" क" ओर से/By Respondent Shri Alolk Goenka, ACA 15-01-2019 सुनवाई क" तार"ख/Date of Hearing 15-03-2019 घोषणा क" तार"ख/Date of…

Pavitra Commercials Ltd., New Delhi vs. DCIT, New Delhi

Appeals are allowed

ITA 2661/DEL/2016[2011-12]Status: DisposedITAT Delhi15 Mar 2019AY 2011-12

Bench: Shri R. K. Panda & Ms Suchitra Kambleita No. 2659/Del/2016 ( A.Y 2009-10) Ita No. 2661/Del/2016 ( A.Y 2011-12)

Section 143(3)Section 14ASection 153C

…tween them no disallowance is warranted in under Rule 8D (2)(ii). Therefore, no further disallowance was warranted by the Assessing Officer in this regard. The Ld. AR relied upon the decision of the Hon’ble Apex Court in case of Maxopp Investment Ltd. v/s CIT 402 ITR 640 (SC). 9. The Ld. DR relied upon the assessment order as well as the order of the CIT(A) and further submitted that there is a fall in the reserved and loans/advance taken in this year as well. 10. We have heard both the parties and perused the material available on record. We are in agreement with the submissions made by the Ld. AR that interes…

Pavitra Commercials Ltd., New Delhi vs. DCIT, New Delhi

Appeals are allowed

ITA 2660/DEL/2016[2010-11]Status: DisposedITAT Delhi15 Mar 2019AY 2010-11

Bench: Shri R. K. Panda & Ms Suchitra Kambleita No. 2659/Del/2016 ( A.Y 2009-10) Ita No. 2661/Del/2016 ( A.Y 2011-12)

Section 143(3)Section 14ASection 153C

…tween them no disallowance is warranted in under Rule 8D (2)(ii). Therefore, no further disallowance was warranted by the Assessing Officer in this regard. The Ld. AR relied upon the decision of the Hon’ble Apex Court in case of Maxopp Investment Ltd. v/s CIT 402 ITR 640 (SC). 9. The Ld. DR relied upon the assessment order as well as the order of the CIT(A) and further submitted that there is a fall in the reserved and loans/advance taken in this year as well. 10. We have heard both the parties and perused the material available on record. We are in agreement with the submissions made by the Ld. AR that interes…

Pavitra Commercials Ltd., New Delhi vs. DCIT, New Delhi

Appeals are allowed

ITA 2659/DEL/2016[2009-10]Status: DisposedITAT Delhi15 Mar 2019AY 2009-10

Bench: Shri R. K. Panda & Ms Suchitra Kambleita No. 2659/Del/2016 ( A.Y 2009-10) Ita No. 2661/Del/2016 ( A.Y 2011-12)

Section 143(3)Section 14ASection 153C

…tween them no disallowance is warranted in under Rule 8D (2)(ii). Therefore, no further disallowance was warranted by the Assessing Officer in this regard. The Ld. AR relied upon the decision of the Hon’ble Apex Court in case of Maxopp Investment Ltd. v/s CIT 402 ITR 640 (SC). 9. The Ld. DR relied upon the assessment order as well as the order of the CIT(A) and further submitted that there is a fall in the reserved and loans/advance taken in this year as well. 10. We have heard both the parties and perused the material available on record. We are in agreement with the submissions made by the Ld. AR that interes…

Pavitra Commercials Ltd., New Delhi vs. DCIT, New Delhi

Appeals are allowed

ITA 2658/DEL/2016[2008-09]Status: DisposedITAT Delhi15 Mar 2019AY 2008-09

Bench: Shri R. K. Panda & Ms Suchitra Kambleita No. 2659/Del/2016 ( A.Y 2009-10) Ita No. 2661/Del/2016 ( A.Y 2011-12)

Section 143(3)Section 14ASection 153C

…tween them no disallowance is warranted in under Rule 8D (2)(ii). Therefore, no further disallowance was warranted by the Assessing Officer in this regard. The Ld. AR relied upon the decision of the Hon’ble Apex Court in case of Maxopp Investment Ltd. v/s CIT 402 ITR 640 (SC). 9. The Ld. DR relied upon the assessment order as well as the order of the CIT(A) and further submitted that there is a fall in the reserved and loans/advance taken in this year as well. 10. We have heard both the parties and perused the material available on record. We are in agreement with the submissions made by the Ld. AR that interes…

DCIT, New Delhi vs. M/S. Federal Mogul Goetze India Ltd., New Delhi

In the result appeal filed by revenue stands allowed for statistical purposes

ITA 2952/DEL/2014[2002-03]Status: DisposedITAT Delhi13 Mar 2019AY 2002-03

Bench: Shri N.K.Billaiya & Smt. Beena A Pillaiay: 2002-03. Dcit, Circle 11(1) Federal Mogul Geotze India New Delhi Vs. Ltd. (Earlier Known As M/S Goetz India Ltd.) 52 B, Okhla Industrial Estate Phase Iii New Delhi 110 020

For Appellant: : Sh.R.K.Kapoor, FCAFor Respondent: Sh. Mithun Shete, Sr.D.R
Section 115Section 14Section 143Section 143(1)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: ‘B’, NEW DELHI BEFORE SHRI N.K.BILLAIYA, ACCOUNTANT MEMBER AND SMT. BEENA A PILLAI, JUDICIAL MEMBER AY: 2002-03. DCIT, Circle 11(1) Federal Mogul Geotze India New Delhi vs. Ltd. (earlier known as M/s Goetz India Ltd.) 52 B, Okhla Industrial Estate Phase III New Delhi 110 020 PAN: AAACG3769M (Appellant) (Respondent) Department by : Sh. Mithun Shete, Sr.D.R. Assessee by : : Sh.R.K.Kapoor, FCA Date of Hearing : 14/02/2019 Date of Pronouncement: 13/03/2019 ORDER PER BEENA A PILLAI, JUDICIAL MEMBER Present appeal has been filed by revenue against order date…

ACIT, Moradabad vs. M/S. Jubilant Organosyes Ltd., Uttar Pradesh

The appeal is dismissed

ITA 4975/DEL/2012[2008-09]Status: DisposedITAT Delhi12 Mar 2019AY 2008-09

Bench: Smt Beena A. Pillai & Shri Prashant Maharishi

For Appellant: Shri R.M. Gupta, AdvFor Respondent: Shri J. K. Mishra, CIT DR
Section 115JSection 43(1)

…on examination of the books of accounts of the assessee that assessee has incurred expenditure for earning of exempt income and the explanation given by the assessee is incorrect. Such is the mandate of the decision of the honourable Supreme Court in case of 402 ITR 640. In view of this, the disallowance made by the learned assessing officer cannot be sustained. Therefore orders of the lower authorities are set aside and the AO is directed to delete the disallowance u/s 14 A of the income tax act. Therefore, ground number 3 of the appeal of the assessee is allowed. 143. Ground number 4 of the appeal is against u…

ACIT, Moradabad vs. M/S Jubliant Organosys Ltd., Uttar Pradesh

The appeal is dismissed

ITA 2596/DEL/2011[2007-08]Status: DisposedITAT Delhi12 Mar 2019AY 2007-08

Bench: Smt Beena A. Pillai & Shri Prashant Maharishi

For Appellant: Shri R.M. Gupta, AdvFor Respondent: Shri J. K. Mishra, CIT DR
Section 115JSection 43(1)

…on examination of the books of accounts of the assessee that assessee has incurred expenditure for earning of exempt income and the explanation given by the assessee is incorrect. Such is the mandate of the decision of the honourable Supreme Court in case of 402 ITR 640. In view of this, the disallowance made by the learned assessing officer cannot be sustained. Therefore orders of the lower authorities are set aside and the AO is directed to delete the disallowance u/s 14 A of the income tax act. Therefore, ground number 3 of the appeal of the assessee is allowed. 143. Ground number 4 of the appeal is against u…

Jubilant Organosys Ltd., Noida vs. Addl. CIT, Moradabad

The appeal is dismissed

ITA 2497/DEL/2011[2007-08]Status: DisposedITAT Delhi12 Mar 2019AY 2007-08

Bench: Smt Beena A. Pillai & Shri Prashant Maharishi

For Appellant: Shri R.M. Gupta, AdvFor Respondent: Shri J. K. Mishra, CIT DR
Section 115JSection 43(1)

…on examination of the books of accounts of the assessee that assessee has incurred expenditure for earning of exempt income and the explanation given by the assessee is incorrect. Such is the mandate of the decision of the honourable Supreme Court in case of 402 ITR 640. In view of this, the disallowance made by the learned assessing officer cannot be sustained. Therefore orders of the lower authorities are set aside and the AO is directed to delete the disallowance u/s 14 A of the income tax act. Therefore, ground number 3 of the appeal of the assessee is allowed. 143. Ground number 4 of the appeal is against u…

Vikas Globalone Ltd., New Delhi vs. DCIT, Circle- 26(2), New Delhi

In the result, appeal of Assessee is partly allowed

ITA 2498/DEL/2018[2012-13]Status: DisposedITAT Delhi08 Mar 2019AY 2012-13

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

For Appellant: Shri Piyush KamalFor Respondent: Shri S.S. Rana, CIT-D.R
Section 115JSection 37Section 80I

…an investment by assessee-company in the firm and assessee earned exempt income. Therefore, disallowance under section 14A is wholly justified. The Ld. D.R. also relied upon Judgment of the Hon’ble Supreme Court in the case of Maxopp Investment Ltd., vs. CIT 402 ITR 640 (SC), Indiabulls Financial Services Ltd., 76 taxmann.com 268 (Del.) and Avon Cycle Ltd., vs. CIT 53 taxmann.com 297 (P&H). 13. We have considered the rival submissions. The assessee explained that assessee-company is a partner in the partnership firm M/s. Sigma Plastic Industries. During the assessment year under appeal, the assessee has earned…

Kalra Overseas and Precision Engineering Ltd, Pune vs. Income-Tax Officer, Ward - 14(2), Pune

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

ITA 1328/PUN/2018[2015-16]Status: DisposedITAT Pune07 Mar 2019AY 2015-16

Bench: Shri Anil Chaturvedi, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri Gopal R. AswaniFor Respondent: Shri M.K. Verma
Section 143(3)Section 14A

…x Court. We further find that Hon’ble Delhi High Court in the case of PCIT Vs Caraf Builders & Construction (P) Ltd., (2019) 101 Taxmann.com 167 (Del) after considering the decisions of Hon’ble Apex Court in the case of Maxopp Investment Ltd. Vs. CIT (2018) 402 ITR 640, Cheminvest Vs. CIT (2015) 378 ITR 33 and other decisions has held that disallowance u/s 14A cannot exceed exempt income of the relevant year. In the present case, since assessee has earned exempt income from dividends only to the extent of Rs.3,705/-, we relying on the aforesaid decisions direct the disallowance u/s 14A of the Act be restricted…

Govardhandas B.Shah (HUF), Jalgaon vs. Income-Tax Officer, Ward - 2(4), Jalgaon

In the result, the appeal of the assessee is allowed

ITA 1288/PUN/2018[2013-14]Status: DisposedITAT Pune07 Mar 2019AY 2013-14

Bench: Shri Anil Chaturvedi, Am & Shri Vikas Awasthy, Jm

For Appellant: Smt. Deepa KhareFor Respondent: Shri Rajesh Gawali
Section 143(3)Section 14A

…Court. We further find that Hon’ble Delhi High Court in the case of PCIT Vs Caraf Builders & Construction (P) Ltd., (2019) 101 Taxmann.com 167 (Del) after considering the decisions of Hon’ble Apex Court in the case of Maxopp Investment Ltd. Vs. CIT (2018) 402 ITR 640, Cheminvest Vs. CIT (2015) 378 ITR 33 and other decisions has held that disallowance u/s 14A cannot exceed exempt income of the relevant year. In the present case, since assessee has not earned any exempt income from dividends, no disallowance is called for in the present case. We direct accordingly. Thus, the grounds of the assessee are allowe…

DCIT, New Delhi vs. M/S. Escorts Ltd., New Delhi

In the result appeal filed by revenue for A

ITA 5408/DEL/2014[2005-06]Status: DisposedITAT Delhi06 Mar 2019AY 2005-06

Bench: Shri N.K.Billaiya & Smt. Beena A Pillai

For Appellant: : Sh. R.M.Mehta, Adv
Section 10(33)Section 143(1)Section 143(2)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: ‘B’, NEW DELHI BEFORE SHRI N.K.BILLAIYA, ACCOUNTANT MEMBER AND SMT. BEENA A PILLAI, JUDICIAL MEMBER ITA No. 4673/Del/2005 AY: 2002-03 M/s Escorts Ltd. ACIT 11, Scindia House, | vs. | Range 11 C.P. New Delhi New Delhi 110 001 PAN: AAACE0074B ITA No. 84/Del/2006 AY: 2002-03 DCIT vs. | M/s Escorts Ltd. Central Circle 3 11, Scindia House, C.P. New Delhi New Delhi 110 001 PAN: AAACE0074B ITA No. 2350/Del/2010 AY: 2003-04 DCIT vs. | M/s Escorts Ltd. Central Circle 3 11, Scindia House, C.P. New Delhi New Delhi 110 001 PAN: AAACE0074B & ITA No. 5408/Del/2014…

DCIT, New Delhi vs. M/S. Escorts Ltd., New Delhi

In the result appeal filed by revenue for A

ITA 2350/DEL/2010[2003-04]Status: DisposedITAT Delhi06 Mar 2019AY 2003-04

Bench: Shri N.K.Billaiya & Smt. Beena A Pillai

For Appellant: : Sh. R.M.Mehta, Adv
Section 10(33)Section 143(1)Section 143(2)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: ‘B’, NEW DELHI BEFORE SHRI N.K.BILLAIYA, ACCOUNTANT MEMBER AND SMT. BEENA A PILLAI, JUDICIAL MEMBER ITA No. 4673/Del/2005 AY: 2002-03 M/s Escorts Ltd. ACIT 11, Scindia House, | vs. | Range 11 C.P. New Delhi New Delhi 110 001 PAN: AAACE0074B ITA No. 84/Del/2006 AY: 2002-03 DCIT vs. | M/s Escorts Ltd. Central Circle 3 11, Scindia House, C.P. New Delhi New Delhi 110 001 PAN: AAACE0074B ITA No. 2350/Del/2010 AY: 2003-04 DCIT vs. | M/s Escorts Ltd. Central Circle 3 11, Scindia House, C.P. New Delhi New Delhi 110 001 PAN: AAACE0074B & ITA No. 5408/Del/2014…