PCIT v. Caraf Builders & Construction (P) Ltd.

101 Taxmann.com 167High Court2019#1080 most cited

What is PCIT v. Caraf Builders & Construction (P) Ltd. authority for?

Disallowance of expenditure under section 14A of the Income-tax Act cannot exceed the amount of exempt income earned by the assessee in the relevant assessment year.

101

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2019 to 2026.

Also referred to as

PCIT v. Caraf Builders & Construction (P) Ltd. · Caraf Builders · 101 Taxmann.com 167 · section 14A disallowance · exempt income expenditure · Rule 8D disallowance · disallowance limit · maximum disallowance under section 14A · expenditure related to exempt income · section 14A of the Income Tax Act

Sections most often in play

Section 1961Section 14ASection 143(3)Section 1963Section 37(1)Section 8DSection 143(3) of the Income Tax ActSection 14A of the Income Tax Act

Issues it is cited on

section 8dsection 92b(1)section 92(1)legal expensesdividend distribution taxsection 148(2)disallowance of interest expenditureretrospective amendmentsection 14a(2)section 115jb(2)ddtdisallowance under section 14a

Judgments citing PCIT v. Caraf Builders & Construction (P) Ltd.

DCIT, New Delhi vs. M/S. Jindal Saw Ltd., New Delhi

In the result, the appeal is dismissed

ITA 3602/DEL/2015[2010-11]Status: DisposedITAT Delhi31 Jan 2023AY 2010-11

Bench: Sh. G. S. Pannu, Hon’Ble & Sh. Saktijit Dey

For Appellant: Sh. Rohit Jain, Adv. &For Respondent: Sh. Sanjay Kumar, Sr. DR
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’, NEW DELHI Before Sh. G. S. Pannu, Hon’ble President & Sh. Saktijit Dey, Judicial Member ITA No. 2914/Del/2015 : Asstt. Year : 2009-10 ITA No. 2915/Del/2015 : Asstt. Year : 2010-11 M/s Jindal Saw Ltd., Vs DCIT, 28, Najafgarh Road, Circle-13(2), New Delhi-110015 New Delhi-110002 (APPELLANT) (RESPONDENT) PAN No. AABCS7280C ITA No. 2714/Del/2015 : Asstt. Year : 2009-10 ITA No. 3601/Del/2015 : Asstt. Year : 2010-11 ITA No. 3602/Del/2015 : Asstt. Year : 2010-11 DCIT, Vs M/s Jindal Saw Ltd. Circle-13(2), 28, Najafgarh Road, New Delhi-110002 New Delhi-110015 (APPELLA…

DCIT, New Delhi vs. M/S. Jindal Saw Ltd., New Delhi

In the result, the appeal is dismissed

ITA 3601/DEL/2015[2010-11]Status: DisposedITAT Delhi31 Jan 2023AY 2010-11

Bench: Sh. G. S. Pannu, Hon’Ble & Sh. Saktijit Dey

For Appellant: Sh. Rohit Jain, Adv. &For Respondent: Sh. Sanjay Kumar, Sr. DR
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’, NEW DELHI Before Sh. G. S. Pannu, Hon’ble President & Sh. Saktijit Dey, Judicial Member ITA No. 2914/Del/2015 : Asstt. Year : 2009-10 ITA No. 2915/Del/2015 : Asstt. Year : 2010-11 M/s Jindal Saw Ltd., Vs DCIT, 28, Najafgarh Road, Circle-13(2), New Delhi-110015 New Delhi-110002 (APPELLANT) (RESPONDENT) PAN No. AABCS7280C ITA No. 2714/Del/2015 : Asstt. Year : 2009-10 ITA No. 3601/Del/2015 : Asstt. Year : 2010-11 ITA No. 3602/Del/2015 : Asstt. Year : 2010-11 DCIT, Vs M/s Jindal Saw Ltd. Circle-13(2), 28, Najafgarh Road, New Delhi-110002 New Delhi-110015 (APPELLA…

M/S. Jindal Saw Ltd., Delhi vs. DCIT, New Delhi

In the result, the appeal is dismissed

ITA 2915/DEL/2015[2010-11]Status: DisposedITAT Delhi31 Jan 2023AY 2010-11

Bench: Sh. G. S. Pannu, Hon’Ble & Sh. Saktijit Dey

For Appellant: Sh. Rohit Jain, Adv. &For Respondent: Sh. Sanjay Kumar, Sr. DR
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’, NEW DELHI Before Sh. G. S. Pannu, Hon’ble President & Sh. Saktijit Dey, Judicial Member ITA No. 2914/Del/2015 : Asstt. Year : 2009-10 ITA No. 2915/Del/2015 : Asstt. Year : 2010-11 M/s Jindal Saw Ltd., Vs DCIT, 28, Najafgarh Road, Circle-13(2), New Delhi-110015 New Delhi-110002 (APPELLANT) (RESPONDENT) PAN No. AABCS7280C ITA No. 2714/Del/2015 : Asstt. Year : 2009-10 ITA No. 3601/Del/2015 : Asstt. Year : 2010-11 ITA No. 3602/Del/2015 : Asstt. Year : 2010-11 DCIT, Vs M/s Jindal Saw Ltd. Circle-13(2), 28, Najafgarh Road, New Delhi-110002 New Delhi-110015 (APPELLA…

M/S. Jindal Saw Ltd., Delhi vs. DCIT, New Delhi

In the result, the appeal is dismissed

ITA 2914/DEL/2015[2009-10]Status: DisposedITAT Delhi31 Jan 2023AY 2009-10

Bench: Sh. G. S. Pannu, Hon’Ble & Sh. Saktijit Dey

For Appellant: Sh. Rohit Jain, Adv. &For Respondent: Sh. Sanjay Kumar, Sr. DR
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’, NEW DELHI Before Sh. G. S. Pannu, Hon’ble President & Sh. Saktijit Dey, Judicial Member ITA No. 2914/Del/2015 : Asstt. Year : 2009-10 ITA No. 2915/Del/2015 : Asstt. Year : 2010-11 M/s Jindal Saw Ltd., Vs DCIT, 28, Najafgarh Road, Circle-13(2), New Delhi-110015 New Delhi-110002 (APPELLANT) (RESPONDENT) PAN No. AABCS7280C ITA No. 2714/Del/2015 : Asstt. Year : 2009-10 ITA No. 3601/Del/2015 : Asstt. Year : 2010-11 ITA No. 3602/Del/2015 : Asstt. Year : 2010-11 DCIT, Vs M/s Jindal Saw Ltd. Circle-13(2), 28, Najafgarh Road, New Delhi-110002 New Delhi-110015 (APPELLA…

DCIT, New Delhi vs. M/S. Jindal Saw Ltd., New Delhi

In the result, the appeal is dismissed

ITA 2714/DEL/2015[2009-10]Status: DisposedITAT Delhi31 Jan 2023AY 2009-10

Bench: Sh. G. S. Pannu, Hon’Ble & Sh. Saktijit Dey

For Appellant: Sh. Rohit Jain, Adv. &For Respondent: Sh. Sanjay Kumar, Sr. DR
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘D’, NEW DELHI Before Sh. G. S. Pannu, Hon’ble President & Sh. Saktijit Dey, Judicial Member ITA No. 2914/Del/2015 : Asstt. Year : 2009-10 ITA No. 2915/Del/2015 : Asstt. Year : 2010-11 M/s Jindal Saw Ltd., Vs DCIT, 28, Najafgarh Road, Circle-13(2), New Delhi-110015 New Delhi-110002 (APPELLANT) (RESPONDENT) PAN No. AABCS7280C ITA No. 2714/Del/2015 : Asstt. Year : 2009-10 ITA No. 3601/Del/2015 : Asstt. Year : 2010-11 ITA No. 3602/Del/2015 : Asstt. Year : 2010-11 DCIT, Vs M/s Jindal Saw Ltd. Circle-13(2), 28, Najafgarh Road, New Delhi-110002 New Delhi-110015 (APPELLA…

Assistant Commissioner of Income Tax, Circle - 1(1)(1), Surat vs. Enviro Control Pvt. Ltd., Surat

In the result, the appeal is partly allowed

ITA 307/SRT/2022[2017-18]Status: DisposedITAT Surat18 Jan 2023AY 2017-18

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No.274 & 307/Srt/2022 ("नधा"रण वष" /Assessment Years: (2013-14 & 2017-18) (Virtual Court Hearing) Assistant Commissioner Of Enviro Control Pvt. Ltd., Income-Tax, Circle-1(1)(1), Vs. Enviro House, Opp. Bank Of Surat, Room No.108, 1St Floor, Maharshtra, Ghod Dod Road, Surat- Aayakar Bhawan, Majura 395007 Gate, Surat "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaace 8700 C (Assessee) (Respondent)

Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA No.274 & 307/SRT/2022 ("नधा"रण वष" /Assessment Years: (2013-14 & 2017-18) (Virtual Court Hearing) Assistant Commissioner of Enviro Control Pvt. Ltd., Income-tax, Circle-1(1)(1), Vs. Enviro House, Opp. Bank of Surat, Room No.108, 1st Floor, Maharshtra, Ghod Dod Road, Surat- Aayakar Bhawan, Majura 395007 Gate, Surat "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAACE 8700 C (Assessee) (Respondent) "नधा"रती क" ओर से /Assessee by Shri Ankur A Shah, AR राज"व क" ओर से /Revenue by Shri Vinod Kumar, Sr. DR…

Assistant Commissioner of Income Tax, Circle -1(1)(1), Surat vs. Enviro Control Pvt. Ltd., Surat

In the result, the appeal is partly allowed

ITA 274/SRT/2022[2013-14]Status: DisposedITAT Surat18 Jan 2023AY 2013-14

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकर अपील सं./Ita No.274 & 307/Srt/2022 ("नधा"रण वष" /Assessment Years: (2013-14 & 2017-18) (Virtual Court Hearing) Assistant Commissioner Of Enviro Control Pvt. Ltd., Income-Tax, Circle-1(1)(1), Vs. Enviro House, Opp. Bank Of Surat, Room No.108, 1St Floor, Maharshtra, Ghod Dod Road, Surat- Aayakar Bhawan, Majura 395007 Gate, Surat "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaace 8700 C (Assessee) (Respondent)

Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकर अपील सं./ITA No.274 & 307/SRT/2022 ("नधा"रण वष" /Assessment Years: (2013-14 & 2017-18) (Virtual Court Hearing) Assistant Commissioner of Enviro Control Pvt. Ltd., Income-tax, Circle-1(1)(1), Vs. Enviro House, Opp. Bank of Surat, Room No.108, 1st Floor, Maharshtra, Ghod Dod Road, Surat- Aayakar Bhawan, Majura 395007 Gate, Surat "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAACE 8700 C (Assessee) (Respondent) "नधा"रती क" ओर से /Assessee by Shri Ankur A Shah, AR राज"व क" ओर से /Revenue by Shri Vinod Kumar, Sr. DR…

ACIT, CC-26, New Delhi vs. Alchemist Limited, Delhi

The appeal of the revenue is dismissed

ITA 36/DEL/2022[2014-15]Status: DisposedITAT Delhi03 Jan 2023AY 2014-15

Bench: Sh. Pradip Kumar Kedia & Sh. Anubhav Sharmaacit, Vs. Alchemist Limited 23, 3Rd Floor, Ara Centre, Cc-26, New Delhi Jhandewalan Ext., New Delhi-110055 Pan : Aabct1238R Appellant Respondent

Section 14ASection 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘A’ : NEW DELHI) BEFORE SH. PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER AND SH. ANUBHAV SHARMA, JUDICIAL MEMBER ACIT, Vs. Alchemist Limited 23, 3rd Floor, ARA Centre, CC-26, New Delhi Jhandewalan Ext., New Delhi-110055 PAN : AABCT1238R Appellant Respondent Revenue by Sh. Praveen Sidharth, CIT DR Assessee by None Date of hearing: 03.01.2023 Date of Pronouncement: 03.01.2023 ORDER Per Anubhav Sharma, JM : The appeal has been filed by the Revenue against order dated 05.11.2021 in Appeal No. 457/19-20 assessment year 2014-15 passed by Commissioner of Income Tax (appeal…

Deputy Commissioner of Income Tax, Central Circle-2(4), Bangalore vs. Century Real Estate Holdings Private Limited, Bangalore

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

ITA 740/BANG/2022[2013-14]Status: DisposedITAT Bangalore30 Nov 2022AY 2013-14

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2013-14

For Appellant: Smt. Sheetal Borkar, A.RFor Respondent: Shri Gudimella V.P. Pavan Kumar, D.R

…ITA No.580 & 740/Bang/2022 M/s. Century Real Estate Holdings Pvt. Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year: 2013-14 M/s. Century Real Estate Holdings Pvt. Ltd. No.10/1, Ground Floor, Deputy Commissioner of Lakshminarayana Complex, Income-tax Palace Road Vs. Central Circle-2(2) Vasanth Nagar Bangalore Bangalore 560 052 PAN NO : AADCC0651M APPELLANT RESPONDENT Assessment Year: 2013-14 Deputy Commissioner of M/s. Century Real Estate Income-tax Holdings Pvt. Ltd. Vs. Central…

Century Real Estate Holdings Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Central Circle-2(2), Bangalore

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

ITA 580/BANG/2022[2013-14]Status: DisposedITAT Bangalore30 Nov 2022AY 2013-14

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2013-14

For Appellant: Smt. Sheetal Borkar, A.RFor Respondent: Shri Gudimella V.P. Pavan Kumar, D.R

…ITA No.580 & 740/Bang/2022 M/s. Century Real Estate Holdings Pvt. Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year: 2013-14 M/s. Century Real Estate Holdings Pvt. Ltd. No.10/1, Ground Floor, Deputy Commissioner of Lakshminarayana Complex, Income-tax Palace Road Vs. Central Circle-2(2) Vasanth Nagar Bangalore Bangalore 560 052 PAN NO : AADCC0651M APPELLANT RESPONDENT Assessment Year: 2013-14 Deputy Commissioner of M/s. Century Real Estate Income-tax Holdings Pvt. Ltd. Vs. Central…

Assisstant Commissioner of Income Tax-14(1)(2), Mumbai vs. Schoolnet India Ltd., Mumbai

In the result, the present appeal is dismissed

ITA 2015/MUM/2022[2014-15]Status: DisposedITAT Mumbai28 Oct 2022AY 2014-15
For Appellant: NoneFor Respondent: Shri Sanyam Suresh Joshi
Section 115JSection 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL "G" BENCH, MUMBAI SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER ACIT, Circle -14(1)(2), Mumbai, Room No. 455, 4th Floor, Aayakar Bhavan, M.K. Road, Mumbai - 400020 [PAN: AABCI2106H] ……………… Appellant Schoolnet India Ltd., Vs 3rd Floor, Plot No. C-22, G Block The IL & FS Financial Centre, Bandra-Kurla Complex, Bandra (E), Mumbai - 400051 ……………. Respondent Appearances For the Appellant/Department : Shri Sanyam Suresh Joshi For the Respondent/Assessee : None Date of conclusion of hearing : 11.10.2022 Date of pronouncement of order : 28.10.2022 O R…

M/S Praxair India Pvt Ltd, Bangalore vs. Deputy Commissioner of Income Tax Ltpu Circle-1, Bangalore

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

ITA 2839/BANG/2017[2013-14]Status: DisposedITAT Bangalore25 Aug 2022AY 2013-14
For Appellant: Sri.T.Suryanarayana, Senior AdvocateFor Respondent: Sri.Bijoy Kumar Panda, CIT-DR
Section 143(2)Section 143(3)Section 14ASection 37

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “A”, BANGALORE Before Shri George George K, JM & Shri Laxmi Prasad Sahu, AM IT(TP)A No.2839/Bang/2017 : Asst.Year 2013-2014 M/s.Praxair India Private Limited The Deputy Commissioner of Mercury 2B Block, 6th Floor Income-tax, Large Tax Payer v. Prestige Technology Park Unit, Circle 1 Bangalore. Outer Ring Road, Marathahalli Bangalore – 560 103. PAN : AAACP9993J. (Appellant) (Respondent) Appellant by : Sri.T.Suryanarayana, Senior Advocate Respondent by : Sri.Bijoy Kumar Panda, CIT-DR Date of Pronouncement : 25.08.2022 Date of Hearing : 26.07.2022 O R D E R Per…

Jaypee Development Corporation Ltd., Noida vs. DCIT, Circle-13(2), New Delhi

In the result, the appeal of the assessee is allowed whereas the appeal of the Revenue is dismissed

ITA 3966/DEL/2018[2013-14]Status: DisposedITAT Delhi22 Aug 2022AY 2013-14

Bench: Shri Kul Bharat & Shri Pradip Kumar Kedia

For Appellant: Shri Parveen Kumar, AdvFor Respondent: Shri Anuj Garg, Sr.D.R
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C” DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.A. No.3480/DEL/2018 Assessment Year 2013-14 DCIT, v. M/s. Jaypee Development Circle-13(2), Corporation Pvt. Ltd., New Delhi. Sector-128, Noida. TAN/PAN: AABCJ9515H (Appellant) (Respondent) I.T.A. No.3966/DEL/2018 Assessment Year 2013-14 M/s. Jaypee Development v. DCIT, Corporation Pvt. Ltd., Circle-13(2), Sector-128, New Delhi. Noida. TAN/PAN: AAJCS1850N (Appellant) (Respondent) Appellant by: Shri Parveen Kumar, Adv. Respondent by: Shri Anuj Garg, Sr.D.R. Date of…

DCIT, Circle-13(2), New Delhi vs. Jaypee Development Corporation Ltd., Noida

In the result, the appeal of the assessee is allowed whereas the appeal of the Revenue is dismissed

ITA 3480/DEL/2018[2013-14]Status: DisposedITAT Delhi22 Aug 2022AY 2013-14

Bench: Shri Kul Bharat & Shri Pradip Kumar Kedia

For Appellant: Shri Parveen Kumar, AdvFor Respondent: Shri Anuj Garg, Sr.D.R
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C” DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.A. No.3480/DEL/2018 Assessment Year 2013-14 DCIT, v. M/s. Jaypee Development Circle-13(2), Corporation Pvt. Ltd., New Delhi. Sector-128, Noida. TAN/PAN: AABCJ9515H (Appellant) (Respondent) I.T.A. No.3966/DEL/2018 Assessment Year 2013-14 M/s. Jaypee Development v. DCIT, Corporation Pvt. Ltd., Circle-13(2), Sector-128, New Delhi. Noida. TAN/PAN: AAJCS1850N (Appellant) (Respondent) Appellant by: Shri Parveen Kumar, Adv. Respondent by: Shri Anuj Garg, Sr.D.R. Date of…

DCIT, C-2, Ajmer vs. Jai Narayan Agarwal, Jaipur

In the result, appeal of the Revenue is dismissed

ITA 38/JPR/2022[2014-15]Status: DisposedITAT Jaipur16 Aug 2022AY 2014-15

Bench: Or At The Time Of Hearing.”

For Appellant: Shri Nikhelesh Kataria (C.A.) aFor Respondent: Ms. Monisha Choudhary (JCIT) fu/kZkfjrh dh vksj ls@
Section 142(1)Section 143(2)Section 143(3)Section 148Section 14A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR MkWa- ,e- ,y- ehuk] ys[kk lnL; ,oa MkWa- ,l- lhrky{eh] U;kf;d lnL; ds le{k BEFORE: DR. M.L. MEENA, AM & DR. S. SEETHALAKSHMI, JM vk;dj vihy la-@ITA. No. 38/JP/2022 fu/kZkj.k o"kZ@Assessment Years : 2014-15 cuke Dy. Commissioner of Income-tax, Jai Narayan Agarwal Circle-2, Vs. Near Agarsen Bhawan Street, Ajmer. Mandangaj, Kishangarh. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAPPA1532J vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by : Ms. Monisha Choudhary (JCIT) fu/kZkfjrh dh vksj ls@ A…

Holtec Consulting India Pvt. Ltd., New Delhi vs. Addl. CIT, Special Range - 4, New Delhi

In the result, the appeal is partly allowed

ITA 253/DEL/2019[2010-11]Status: DisposedITAT Delhi29 Jul 2022AY 2010-11

Bench: Shri Kul Bharat & Shri Pradip Kumar Kedia

For Appellant: Shri Atul Ninawat, CAFor Respondent: Shri Gurpreet Shah Singh, Sr.DR
Section 143(3)Section 14ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C” DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.A. No.253/DEL/2019 Assessment Year 2010-11 Holtec Consulting Pvt. Ltd., v. Addl. Commissioner of Income 01-0103 Imperial Tower C-Block Tax, Community Centre, Naraina Vihar, Special Range-04, New Delhi. New Delhi. TAN/PAN: AAACH0031M (Appellant) (Respondent) Appellant by: Shri Atul Ninawat, CA Respondent by: Shri Gurpreet Shah Singh, Sr.DR Date of hearing: 27 07 2022 Date of pronouncement: 29 07 2022 O R D E R PER PRADIP KUMAR KEDIA, A.M.: The captioned appeal has…

Holtec Consulting Pvt. Ltd., New Delhi vs. Addl. CIT, Special Range - 4, New Delhi

In the result, the appeal is partly allowed

ITA 437/DEL/2019[2009-10]Status: DisposedITAT Delhi30 May 2022AY 2009-10

Bench: Shri Saktijit Dey & Shri Pradip Kumar Kediaassessment Year: 2009-10

Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘C’ NEW DELHI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER Assessment Year: 2009-10 M/s. Holtec Consulting Pvt. Vs. Addl. CIT, Ltd., Special Range-4, C Block, 01-0103, Imperial New Delhi Tower, Community Centre, Naraina Vihar, New Delhi PAN : AAACH0031M (Appellant) (Respondent) Appellant by Sh. Atul Ninawat, Advocate Respondent by Ms. Anupama Singla, Sr. DR Date of hearing 30.05.2022 Date of pronouncement 30.05.2022 ORDER PER SAKTIJIT DEY, JM: This is an appeal by the assessee against order dated 28.10.2018 of l…

Dy. Commissioner of Income Tax, Central Cir.-3, Surat vs. Sh. Hareshbhai Mohanbhai Sakariya, Surat

In the result, Revenue’s appeal is dismissed

ITA 48/SRT/2021[2017-18]Status: DisposedITAT Surat25 May 2022AY 2017-18

Bench: Shri Pawan Singh & Dr. Arjun Lal Sainiit(Ss)A No.01/Srt/2021 (Ay 2010-11) It(Ss)A No.09/Srt/2020 (Ay 2014-15) (Hearing In Physical Court) Deputy Commissioner Of Shri Dineshchandra D Income-Tax, Central Circle- Koradia, 3Room No.507, 5Th Floor, 9/10, Dayanand Society, Aayakar Bhawan, Majura B/H.Navyug College, Gate, Surat-395001 Rander Road, Surat Pan No: Acupk 3696 A Assistant Commissioner Of Vs Income-Tax, Central Circle-3, Room No.507, 5Th Floor, Aayakar Bhawan, Majura Gate, Surat-395001 Appellant / Revenue Respondent /Assessee

Section 132Section 132(1)Section 143(3)Section 14ASection 153ASection 153CSection 158BSection 254(1)

…eshbhai M Sakariya (Ahmedabad-Trib.), wherein it was held that disallowance under section 14A cannot exceed exempt income. The Ld. CIT(A) also relied on the decision of Hon'ble Delhi High Court in the case of PCIT Vs. Caraf Builders & Construction Pvt. Ltd., 101 Taxmann.com 167 (Del) and restricted the addition to the extent of exempt income. 61. The Ld. CIT(A) also referred the decision of Hon'ble Delhi High Court in the case of Cheminvest Ltd. vs. CIT (2015) 61 taxmann.com 118/234 Taxman 761 (Del) and Hon'ble Madras High Court in the case of CIT vs. Chettinad Logistics (PO.) Ltd. (2017) 80 taxmann.com 221 (Mad…

Gmr Highways Limited, Bengaluru vs. Deputy Commissioner of Income Tax, Circle- 3(1)(2), Bangalore

In the result, Ground no. 1 raised for A

ITA 495/BANG/2020[2016-17]Status: DisposedITAT Bangalore25 May 2022AY 2016-17

Bench: Shri. Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Yogesh A Thar, CA
Section 14ASection 201Section 234B

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : BANGALORE BEFORE SHRI. CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Appeal No. Appellant Respondent Year ITA No. 2010-11 M/s. GMR 1705/Bang/2017 Infrastructure Ltd., The Deputy ITA No. No. 25/1, Skip Commissioner of 2011-12 1622/Bang/2017 House, Income Tax, ITA No. Museum Road, Central Circle 2(2), 2012-13 1599/Bang/2017 Bangalore – 560 025. Bangalore. ITA No. PAN: AABCG8889P 2013-14 1600/Bang/2017 M/s. GMR The Assistant Infrastructure Ltd., Commissioner of No. 25/1, Skip ITA Nos. 1741 to 2010-11 to Income Tax, House, 1744/…

Gmr Highways Limited, Bengaluru vs. Deputy Commissioner of Income Tax, Circle 3(1)(2), Bangalore

In the result, Ground no. 1 raised for A

ITA 1643/BANG/2019[2015-16]Status: DisposedITAT Bangalore25 May 2022AY 2015-16

Bench: Shri. Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Yogesh A Thar, CA
Section 14ASection 201Section 234B

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : BANGALORE BEFORE SHRI. CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Appeal No. Appellant Respondent Year ITA No. 2010-11 M/s. GMR 1705/Bang/2017 Infrastructure Ltd., The Deputy ITA No. No. 25/1, Skip Commissioner of 2011-12 1622/Bang/2017 House, Income Tax, ITA No. Museum Road, Central Circle 2(2), 2012-13 1599/Bang/2017 Bangalore – 560 025. Bangalore. ITA No. PAN: AABCG8889P 2013-14 1600/Bang/2017 M/s. GMR The Assistant Infrastructure Ltd., Commissioner of No. 25/1, Skip ITA Nos. 1741 to 2010-11 to Income Tax, House, 1744/…