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

Dy.Commissioner of Income Tax, Circle-1(1)(1), Ahmedabad vs. M/S. Adani Enterprises Ltd., Ahmedabad

In the result, the appeal of the Assessing Officer for the assessment year 2010-11 is dismissed

ITA 3480/AHD/2014[2009-10]Status: DisposedITAT Ahmedabad12 Feb 2019AY 2009-10
Section 143(3)Section 14ASection 3

…confined to only such investments which have yielded tax exempt income during the relevant previous year. Learned Departmental Representative, on the other hand, relies on the judgment of Hon’ble Supreme Court in the case of Maxopp Investments Vs CIT [(2018) 402 ITR 640 (SC)] in support of the proposition that a reasonable disallowance in relation to exempt income must be made. That does not however dilute the principle laid down by the Special Bench in the case of Vireet Investments (supra). To this extent, we uphold the plea of the assessee and modify the orders of the authorities below by directing the Assess…

Adani Enterprises Ltd., Ahmedabad vs. The Addl. CIT, Range-1, Ahmedabad

In the result, the appeal of the Assessing Officer for the assessment year 2010-11 is dismissed

ITA 3321/AHD/2014[2009-10]Status: DisposedITAT Ahmedabad12 Feb 2019AY 2009-10
Section 143(3)Section 14ASection 3

…confined to only such investments which have yielded tax exempt income during the relevant previous year. Learned Departmental Representative, on the other hand, relies on the judgment of Hon’ble Supreme Court in the case of Maxopp Investments Vs CIT [(2018) 402 ITR 640 (SC)] in support of the proposition that a reasonable disallowance in relation to exempt income must be made. That does not however dilute the principle laid down by the Special Bench in the case of Vireet Investments (supra). To this extent, we uphold the plea of the assessee and modify the orders of the authorities below by directing the Assess…

The DCIT, Circle-1, Ahmedabad vs. Adani Enterprises Ltd., Ahmedabad

In the result, the appeal of the Assessing Officer for the assessment year 2010-11 is dismissed

ITA 1918/AHD/2012[2008-09]Status: DisposedITAT Ahmedabad12 Feb 2019AY 2008-09
Section 143(3)Section 14ASection 3

…confined to only such investments which have yielded tax exempt income during the relevant previous year. Learned Departmental Representative, on the other hand, relies on the judgment of Hon’ble Supreme Court in the case of Maxopp Investments Vs CIT [(2018) 402 ITR 640 (SC)] in support of the proposition that a reasonable disallowance in relation to exempt income must be made. That does not however dilute the principle laid down by the Special Bench in the case of Vireet Investments (supra). To this extent, we uphold the plea of the assessee and modify the orders of the authorities below by directing the Assess…

Adani Enterprises Ltd., Ahmedabad vs. The Addl.CIT., Range-1, Ahmedabad

In the result, the appeal of the Assessing Officer for the assessment year 2010-11 is dismissed

ITA 1840/AHD/2012[2008-09]Status: DisposedITAT Ahmedabad12 Feb 2019AY 2008-09
Section 143(3)Section 14ASection 3

…confined to only such investments which have yielded tax exempt income during the relevant previous year. Learned Departmental Representative, on the other hand, relies on the judgment of Hon’ble Supreme Court in the case of Maxopp Investments Vs CIT [(2018) 402 ITR 640 (SC)] in support of the proposition that a reasonable disallowance in relation to exempt income must be made. That does not however dilute the principle laid down by the Special Bench in the case of Vireet Investments (supra). To this extent, we uphold the plea of the assessee and modify the orders of the authorities below by directing the Assess…

Gmr Enterprises Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

In the result, the appeal filed by the assessee for Assessment Year 2013-14

ITA 2148/BANG/2016[2013-14]Status: DisposedITAT Bangalore08 Feb 2019AY 2013-14

Bench: Shri Arun Kumar Garodia & Shri Laliet Kumar

For Appellant: Shri Sunil Jain, CAFor Respondent: Ms. Neera Malhotra, CIT (DR-II)
Section 14A

…e on the Tribunal order rendered in the case of Lally Motors India (P) Ltd. Vs. Pr. CIT as reported in [2018] 93 taxmann.com 39 (Amritsar-Trib.) and on the judgement of Hon’ble Apex Court rendered in the case of Maxopp Investment Vs. CIT as reported in [2018] 402 ITR 640 (SC). 15. We have considered the rival submissions. First we deal with the applicability of the two judgements cited by ld. DR of revenue. As per the judgement of Hon’ble Apex Court rendered in the case of Maxopp Investment Vs. CIT (supra), it was held that dominant purpose for which investment into shares is made by assessee may not be relevant…

Gmr Enterprises Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

In the result, the appeal filed by the assessee for Assessment Year 2013-14

ITA 2146/BANG/2016[2011-12]Status: DisposedITAT Bangalore08 Feb 2019AY 2011-12

Bench: Shri Arun Kumar Garodia & Shri Laliet Kumar

For Appellant: Shri Sunil Jain, CAFor Respondent: Ms. Neera Malhotra, CIT (DR-II)
Section 14A

…e on the Tribunal order rendered in the case of Lally Motors India (P) Ltd. Vs. Pr. CIT as reported in [2018] 93 taxmann.com 39 (Amritsar-Trib.) and on the judgement of Hon’ble Apex Court rendered in the case of Maxopp Investment Vs. CIT as reported in [2018] 402 ITR 640 (SC). 15. We have considered the rival submissions. First we deal with the applicability of the two judgements cited by ld. DR of revenue. As per the judgement of Hon’ble Apex Court rendered in the case of Maxopp Investment Vs. CIT (supra), it was held that dominant purpose for which investment into shares is made by assessee may not be relevant…

Gmr Enterprises Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

In the result, the appeal filed by the assessee for Assessment Year 2013-14

ITA 2145/BANG/2016[2010-11]Status: DisposedITAT Bangalore08 Feb 2019AY 2010-11

Bench: Shri Arun Kumar Garodia & Shri Laliet Kumar

For Appellant: Shri Sunil Jain, CAFor Respondent: Ms. Neera Malhotra, CIT (DR-II)
Section 14A

…e on the Tribunal order rendered in the case of Lally Motors India (P) Ltd. Vs. Pr. CIT as reported in [2018] 93 taxmann.com 39 (Amritsar-Trib.) and on the judgement of Hon’ble Apex Court rendered in the case of Maxopp Investment Vs. CIT as reported in [2018] 402 ITR 640 (SC). 15. We have considered the rival submissions. First we deal with the applicability of the two judgements cited by ld. DR of revenue. As per the judgement of Hon’ble Apex Court rendered in the case of Maxopp Investment Vs. CIT (supra), it was held that dominant purpose for which investment into shares is made by assessee may not be relevant…

The ACIT-2(1), Ujjain vs. M/S. Turquise Investment & Finance Pvt.Ltd., Nagda

In the result, against total disallowance of Rs

ITA 332/IND/2017[2008-09]Status: DisposedITAT Indore06 Feb 2019AY 2008-09

Bench: Hon'Ble Kul Bharat & Hon'Ble Manish Borad

Section 10(34)Section 143(3)Section 14ASection 263

…आयकर अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE HON'BLE KUL BHARAT, JUDICIAL MEMBER AND HON'BLE MANISH BORAD, ACCOUNTANT MEMBER ITA Nos.332 & 333/Ind/2017 Assessment Years: 2008-09 & 2011-12 ACIT-2(1) M/s. Turquoise Investment & Finance बनाम/ Pvt. Ltd., Ujjain Vs. PO Birlagram, Nagda, Ujjain (Revenue) (Respondent) PAN: AABCT5911H Revenue by Smt. Ashima Gupta, CIT-DR Respondent by Shri Ronak Doshi CA Date of Hearing: 22.01.2019 Date of Pronouncement: 06.02.2019 आदेश / O R D E R PER MANISH BORAD, A.M: These two appeals filed at the instance of Revenue…

Asst CIT (Ltu) 2, Mumbai vs. Glenmark Pharmaceuticals Ltd, Mumbai

In the result, the appeal filed by the Revenue stands partly allowed for statistical purpose

ITA 1654/MUM/2016[2010-11]Status: DisposedITAT Mumbai01 Feb 2019AY 2010-11

Bench: Shri Shamim Yahya & Shri Ravish Soodacit (Ltu)-2 M/S. Glenmark Pharmaceuticals Ltd. World Trade Centre Glenmark Huse, Hdo Corporate Centre-1, 29Th Flor Vs. Bldg., Wing A, B.D. Sawant Marg Cuff Parade Chakala, Opp. Western Express Mumbai 400005 High Way, Andheri (E), Mumbai Pan – Aaacg2207L Appellant Respondent

For Appellant: Shi Rajesh DumorFor Respondent: Shri Vijay Mehta &
Section 115JSection 14ASection 41(1)Section 80I

…allowed. 7. Against this order Revenue is in appeal before us. We have heard both the counsel and perused the record. The learned counsel of the assessee agreed that in view of Hon'ble Apex Court’s decision in the case of Maxopp Investment Ltd. vs. CIT [2018] 402 ITR 640 (SC) the plank that investment made was strategic in nature cannot be made for deleting the disallowance under section 14A of the Act. However, the learned counsel for the assessee Under Rule 27 of the ITAT Rules pleaded as under: 4 M/s. Glenmark Pharmaceuticals Ltd. 1. On the facts and circumstances of the case and in law, the learned CIT(A) ou…

ACIT, Circle - 36, Kolkata vs. Smt. Shruti Mohta, Kolkata

ITA 2469/KOL/2017[2014-15]Status: DisposedITAT Kolkata31 Jan 2019AY 2014-15

Bench: Shri J. Sudhakar Reddy & Shri S.S. Godaraassessment Year:2013-14

Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “A” KOLKATA Before Shri J. Sudhakar Reddy, Accountant Member and Shri S.S. Godara, Judicial Member Assessment Year:2013-14 Shruti Mohta DCIT, Circle-36 बनाम Calcutta Stock Exchange Aayaka Bhawan, / Building, Room No.4C, 2nd Poorva, 8th Floor, 110, V/s. Floor, 7, Lyons Range, Shanti Pally,Kolkata- Kolkata-700001 107 [PAN No.AJHPM 7128 H] .. अपीलाथ" /Appellant ""यथ" /Respondent ITA No.2418 & 2469/Kol/2017 Assessment Year:2014-15 Shruti Mohta ACIT, Circle-36 बनाम Calcutta Stock Exchange Aayaka Bhawan, / Building, Room No.4C, 2nd V/s. Poorva, 8th Floor, 110, Floor,…

Shruti Mohta, Kolkata vs. DCIT, Circle - 36, Kolkata

ITA 2418/KOL/2017[2014-15]Status: DisposedITAT Kolkata31 Jan 2019AY 2014-15

Bench: Shri J. Sudhakar Reddy & Shri S.S. Godaraassessment Year:2013-14

Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “A” KOLKATA Before Shri J. Sudhakar Reddy, Accountant Member and Shri S.S. Godara, Judicial Member Assessment Year:2013-14 Shruti Mohta DCIT, Circle-36 बनाम Calcutta Stock Exchange Aayaka Bhawan, / Building, Room No.4C, 2nd Poorva, 8th Floor, 110, V/s. Floor, 7, Lyons Range, Shanti Pally,Kolkata- Kolkata-700001 107 [PAN No.AJHPM 7128 H] .. अपीलाथ" /Appellant ""यथ" /Respondent ITA No.2418 & 2469/Kol/2017 Assessment Year:2014-15 Shruti Mohta ACIT, Circle-36 बनाम Calcutta Stock Exchange Aayaka Bhawan, / Building, Room No.4C, 2nd V/s. Poorva, 8th Floor, 110, Floor,…

Shruti Mohta, Kolkata vs. DCIT, Circle - 36, Kolkata

ITA 2417/KOL/2017[2013-14]Status: DisposedITAT Kolkata31 Jan 2019AY 2013-14

Bench: Shri J. Sudhakar Reddy & Shri S.S. Godaraassessment Year:2013-14

Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “A” KOLKATA Before Shri J. Sudhakar Reddy, Accountant Member and Shri S.S. Godara, Judicial Member Assessment Year:2013-14 Shruti Mohta DCIT, Circle-36 बनाम Calcutta Stock Exchange Aayaka Bhawan, / Building, Room No.4C, 2nd Poorva, 8th Floor, 110, V/s. Floor, 7, Lyons Range, Shanti Pally,Kolkata- Kolkata-700001 107 [PAN No.AJHPM 7128 H] .. अपीलाथ" /Appellant ""यथ" /Respondent ITA No.2418 & 2469/Kol/2017 Assessment Year:2014-15 Shruti Mohta ACIT, Circle-36 बनाम Calcutta Stock Exchange Aayaka Bhawan, / Building, Room No.4C, 2nd V/s. Poorva, 8th Floor, 110, Floor,…

Deputy Commissioner of Income Tax-3(3)(1), Mumbai vs. Reliance Capital Ltd, Mumbai

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

ITA 6396/MUM/2017[2013-14]Status: DisposedITAT Mumbai30 Jan 2019AY 2013-14

Bench: Shri M.Balaganesh, Am & Shri Amarjit Singh , Jm

Section 115JSection 143(3)Section 14A

…tal Ltd., investment in shares which were made to obtain controlling interest in companies. We find that this issue had been settled in favour of the Revenue by the decision of Hon’ble Supreme Court in the case of Maxoop Investments Ltd., vs. CIT reported in 402 ITR 640, accordingly Ground No.(ii) raised by the Revenue is allowed. 14. In the result, appeals of the Revenue are partly allowed for statistical purposes. Order pronounced in the open court on this 30/01/2019 (Amarjit Singh) ACCOUNTANT MEMBER Mumbai; Dated 30/01/2019 Karuna Sr.PS Copy of the Order forwarded to : The Appellant 1. The Respondent. 2. The…

Plastiblends India Limited, Mumbai vs. Deputy Commissioner of Income Tax-10(3)(2), Mumbai

In the result the appeal of the assessee in ITA no

ITA 5426/MUM/2017[2013-14]Status: DisposedITAT Mumbai30 Jan 2019AY 2013-14

Bench: Shri Pawan Singh & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.5426/Mum/2017 (नििाारण वर्ा / Assessment Year : 2013-14) बिाम/ Plastiblends India Ltd., Dcit-10(3)(2) Fortune Terraces, Room No. 509 A-Wing, 10Th Floor, Aayakar Bhawan V. New Link Road, M K Road, Andheri (W), Mumbai-400020 Mumbai- 400053 स्थायी ऱेखा सं./ Pan:Aaacp6287B (अपीऱाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri. Gautam A Thacker Revenue By : Shri. D.G Pansari (Dr) सुनवाई की तारीख /Date Of Hearing : 16.01.2019 घोषणा की तारीख /Date Of Pronouncement : 30.01.2019 आदेश / O R D E R Per Ramit Kochar: This Appeal, Filed By Assessee, Being Ita No. 5426/Mum/2017, Is Directed Against Appellate Order Dated 30.05.2017 In Appeal No. Cit(A)-17/It-464/15-16 Passed By Learned Commissioner Of Income Tax (Appeals)-17, Mumbai (Hereinafter Called “The Cit(A)”), For Assessment Year 2013-14, The Appellate Proceedings Had Arisen Before Learned Cit(A) From The Assessment Order Dated 09.02.2016 Passed By Learned Assessing Officer (Hereinafter Called “The Ao”) U/S 143(3) Of The Income-Tax Act, 1961 (Hereinafter Called “The Act”) For Ay 2013-14. I.T.A. No.5426/Mum/2017

For Appellant: Shri. Gautam A ThackerFor Respondent: Shri. D.G Pansari (DR)
Section 10(34)Section 143(3)Section 14ASection 253

…आयकर अपीऱीय अधिकरण “C” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपीऱ सं./I.T.A. No.5426/Mum/2017 (नििाारण वर्ा / Assessment Year : 2013-14) बिाम/ Plastiblends India Ltd., DCIT-10(3)(2) Fortune Terraces, Room No. 509 A-Wing, 10th floor, Aayakar Bhawan v. New Link Road, M K Road, Andheri (W), Mumbai-400020 Mumbai- 400053 स्थायी ऱेखा सं./ PAN:AAACP6287B (अपीऱाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee by: Shri. Gautam A Thacker Revenue by : Shri. D.G Pansari (DR) सुनवाई की तारीख /Dat…

DCIT 9(3)(2), Mumbai vs. Future Market Networks Ltd, Mumbai

In the result, Revenue’s appeal is dismissed

ITA 5234/MUM/2017[2013-14]Status: DisposedITAT Mumbai30 Jan 2019AY 2013-14

Bench: Shri Saktijit Dey & Shri Ramit Kochar

For Appellant: Shri Dinkle HariaFor Respondent: Shri Shushil Kumar Poddar
Section 14ASection 8D(2)(ii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “F BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER ITA no. 5234/Mum./2017 (Assessment Year : 2013–14) Dy. Commissioner of Income Tax ……………. Appellant Circle–9(3)(2), Mumbai v/s Future Market Networks Ltd. Knowledge House, Shyam Nagar Off Jogeshwari Vikhroli Link Road ……………. Respondent Jogeshwari (E), Mumbai 400 060 PAN – AABCF2006M Revenue by : Shri Shushil Kumar Poddar Assessee by : Shri Dinkle Haria Date of Hearing – 08.01.2019 Date of Order – 30.01.2019 O R D E R PER SAKTIJIT DEY, J.M. This appeal has been filed by the…

DCIT 9(3)(2), Mumbai vs. Future Consumer Limited (Formerly Known As Future Consumer Enterprises Limited ), Mumbai

In the result, Revenue’s appeal is dismissed

ITA 5233/MUM/2017[2013-14]Status: DisposedITAT Mumbai30 Jan 2019AY 2013-14

Bench: Shri Saktijit Dey & Shri Ramit Kochar

For Appellant: Shri Dinkle HariaFor Respondent: Miss Dipika Arora
Section 32Section 32(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “F BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER ITA no.5233/Mum./2017 (Assessment Year :2013–14) Dy. Commissioner of Income Tax ……………. Appellant Circle–9(3)(2), Mumbai v/s Future Consumer Ltd. (Formerly known as Future Consumer Enterprises Ltd.) Knowledge House, Off Jogeshwari– ……………. Respondent Vikhroli Link Road, Shyam Nagar Jogeshwari (E), Mumbai 400 060 PAN – AABCS0279B ITA no. 5264/Mum./2017 (Assessment Year : 2013–14) Asstt. Commissioner of Income Tax ……………. Appellant Circle–9(3)(2), Mumbai v/s Future Human Devel…

ACIT 9(3)(2), Mumbai vs. Future Corporate Resources Ltd, Mumbai

In the result, Revenue’s appeal is allowed for statistical purposes

ITA 7295/MUM/2016[2012-13]Status: DisposedITAT Mumbai30 Jan 2019AY 2012-13

Bench: Shri Saktijit Dey & Shri Ramit Kochar

For Appellant: Shri Dinkle HariaFor Respondent: Shri Shushil Kumar Poddar
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “F BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER ITA no. 7295/Mum./2016 (Assessment Year : 2012–13) Asstt. Commissioner of Income Tax ……………. Appellant Circle–9(3)(4), Mumbai v/s Future Corporate Resources Ltd. Knowledge House, Shyam Nagar Off Jogeshwari Vikhroli Link Road ……………. Respondent Jogeshwari (E), Mumbai 400 060 PAN – AAAJCS3979E C.O. no.270/Mum./2017 (Arising out of ITA no. 7295/Mum./2016) (Assessment Year : 2012–13) Future Corporate Resources Ltd. Knowledge House, Shyam Nagar Off Jogeshwari Vikhroli Link Road ……

DCIT 8(3)(1), Mumbai vs. Tata Teleservices (Mah) Ltd, Navi Mumbai

In the result, appeal of the revenue is dismissed

ITA 2519/MUM/2015[2009-10]Status: DisposedITAT Mumbai30 Jan 2019AY 2009-10

Bench: Shri G. S. Pannu, Vice- & Shri Pawan Singhdcit-8(3)(1) M/S Tata Teleservices (Mah) Room No. 615, 6Th Floor, Ltd., D-26, Ttc Indl Area Aayakar Bhavan, M.K. Road, Midc, Sanpada, P.O. Turbhe, Mumbai-20. Navi Mumbai-400703. Vs. Pan: Aaach1458C Appellant Respondent Appellant By : Shri R. Manjunatha Swamy (Cit-Dr) Respondent By : Shri Hiten Chande (Ar) Date Of Hearing : 21.01.2019 Date Of Pronouncement : 30.01.2019 Order Under Section 254(1)Of Income Tax Act

For Appellant: Shri R. Manjunatha SwamyFor Respondent: Shri Hiten Chande (AR)
Section 14ASection 194HSection 201(1)Section 254(1)Section 40

…IN THE INCOME-TAX APPELLATE TRIBUNAL “E” BENCH MUMBAI BEFORE SHRI G. S. PANNU, VICE-PRESIDENT AND SHRI PAWAN SINGH, JUDICIAL MEMBER DCIT-8(3)(1) M/s Tata Teleservices (Mah) Room No. 615, 6th Floor, Ltd., D-26, TTC Indl Area Aayakar Bhavan, M.K. Road, MIDC, Sanpada, P.O. Turbhe, Mumbai-20. Navi Mumbai-400703. Vs. PAN: AAACH1458C Appellant Respondent Appellant by : Shri R. Manjunatha Swamy (CIT-DR) Respondent by : Shri Hiten Chande (AR) Date of Hearing : 21.01.2019 Date of Pronouncement : 30.01.2019 ORDER UNDER SECTION 254(1)OF INCOME TAX ACT PER PAWAN SINGH, JUDICIAL MEMBER; 1. This appeal by Revenue is…

Shri Rakesh Kumar Gupta, Jalandhar vs. Deputy Commissioner of Income Tax, Circle-4, Jalandhar

In the result, the appeals of the assessee are partly allowed

ITA 398/ASR/2018[2013-14]Status: DisposedITAT Amritsar17 Jan 2019AY 2013-14

Bench: Shri. N.K. Saini, Hon'Ble & Shri. Ravish Sood

For Appellant: Shri Sudhir SehgalFor Respondent: Sh Lalit Mohan Jindal, D.R
Section 143(3)Section 14ASection 263

…IN THE INCOME TAX APPELLATE TRIBUNAL Camp Bench at Jalandhar Before Shri. N.K. Saini, Hon'ble Vice President and Shri. Ravish Sood, Judicial Member ITA Nos. 398 & 225/Asr/2018 A.Ys. 2013-14 & 2012-13 The DCIT, Circle-4, Sh Rakesh Kumar Gupta, बनाम H.No. 30, Mohalla No. 9, Jalandhar Jalandhar Cantt. Jalandhar "थायीलेखासं./PAN NO:AENPG1409G अपीलाथ"/Appellant ""यथ"/Respondent Assessee by: Shri Sudhir Sehgal Revenue by: Sh Lalit Mohan Jindal, D.R Date of Hearing: 15.01.2019 Date of Pronouncement: 17.01.2019 O R D E R Per N.K. Saini, Vice President: These two appeals by the assessee are directed against the sepa…

Shri Rakesh Kumar Gupta, Jalandhar vs. Deputy Commissioner of Income Tax, Circle-4, Jalandhar

In the result, the appeals of the assessee are partly allowed

ITA 225/ASR/2018[2012-13]Status: DisposedITAT Amritsar17 Jan 2019AY 2012-13

Bench: Shri. N.K. Saini, Hon'Ble & Shri. Ravish Sood

For Appellant: Shri Sudhir SehgalFor Respondent: Sh Lalit Mohan Jindal, D.R
Section 143(3)Section 14ASection 263

…IN THE INCOME TAX APPELLATE TRIBUNAL Camp Bench at Jalandhar Before Shri. N.K. Saini, Hon'ble Vice President and Shri. Ravish Sood, Judicial Member ITA Nos. 398 & 225/Asr/2018 A.Ys. 2013-14 & 2012-13 The DCIT, Circle-4, Sh Rakesh Kumar Gupta, बनाम H.No. 30, Mohalla No. 9, Jalandhar Jalandhar Cantt. Jalandhar "थायीलेखासं./PAN NO:AENPG1409G अपीलाथ"/Appellant ""यथ"/Respondent Assessee by: Shri Sudhir Sehgal Revenue by: Sh Lalit Mohan Jindal, D.R Date of Hearing: 15.01.2019 Date of Pronouncement: 17.01.2019 O R D E R Per N.K. Saini, Vice President: These two appeals by the assessee are directed against the sepa…