PCIT v. Era Infrastructure (India) Ltd.

141 Taxmann.com 289High Court2022#215 most cited

What is PCIT v. Era Infrastructure (India) Ltd. authority for?

Disallowance under Section 14A is not attracted when no exempt income is earned in the relevant assessment year. The amendment to Section 14A by the Finance Act, 2022, applies prospectively.

354

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2022 to 2026.

Also referred to as

PCIT v. Era Infrastructure (India) Ltd. · Section 14A · Disallowance under Section 14A · No exempt income · Expenditure for exempt income · Finance Act 2022 amendment · Prospective application of Section 14A amendment · Rule 8D · 448 ITR 674 · Delhi High Court 2022 · Disallowance in absence of exempt income

Also reported as

448 ITR 674

Sections most often in play

Section 14ASection 143(3)Section 8DSection 115JBSection 143(2)Section 1961Section 131Section 37(1)

Issues it is cited on

section 9(1)(ii)mat creditdisallowance under section 14adisallowance u/s 14astrategic investmentsection 115jb(2)section 14asection 14a(2)deduction under section 80iainterest free advancessection 80iccorporate guarantee

Judgments citing PCIT v. Era Infrastructure (India) Ltd.

Hcl Training & Staffing Services Private Limited, Nehru Place vs. Circle 11(1), Delhi, I P Estate, New Delhi

In the result, the appeal of the assessee is allowed

ITA 7383/DEL/2025[2017-18]Status: DisposedITAT Delhi11 Mar 2026AY 2017-18

Bench: Shri Vimal Kumar & Shri Amitabh Shuklaassessment Year : 2017-18

For Appellant: Shri Aditya Vohra, AdvocateFor Respondent: Ms. Ankush Kalra, Senior DR
Section 143(2)Section 143(3)Section 14ASection 234B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’ NEW DELHI BEFORE SHRI VIMAL KUMAR, JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER Assessment Year : 2017-18 M/s HCL Training & Staffing Vs. Circle 11(1), Services Private Limited, New Delhi. 806, Siddharth, 96, Nehru Place, New Delhi – 110 019. PAN : AADCH6369R. (Appellant) (Respondent) Appellant by : Shri Aditya Vohra, Advocate. Respondent by : Ms. Ankush Kalra, Senior DR. Date of hearing : 19.02.2026 Date of pronouncement : 11.03.2026 ORDER PER AMITABH SHUKLA, AM This appeal by the assessee is directed against the order of learned CIT(A), N…

Income Tax Officer, New Delhi vs. R L Steel and Energy Limited, New Delhi

In the result, the appeal of the revenue is dismissed

ITA 3109/DEL/2025[2010-11]Status: DisposedITAT Delhi11 Mar 2026AY 2010-11

Bench: Shri Challa Nagendra Prasad & Shri M. Balaganeshincome Tax Officer, Vs. Rl Steel & Energy Ltd, New Delhi 70, Daryaganj, New Delhi (Appellant) (Respondent) Pan: Aaacr5809B Assessee By : Shri Akhilesh Bhargava, Ca Revenue By: Shri Om Prakash, Sr. Dr Date Of Hearing 07/01/2026 Date Of Pronouncement 11/03/2026

For Appellant: Shri Akhilesh Bhargava, CAFor Respondent: Shri Om Prakash, Sr. DR
Section 143(3)Section 14ASection 43(5)

…allow expenses under Section 14A of the Act in the sum of Rs 41,44,551 which stood deleted by the Learned CIT(A). The issue in dispute is squarely covered by the decision of Hon’ble Jurisdictional Delhi High Court in the case of ERA Infrastructure reported in 448 ITR 674 (Del) , wherein it was held that in the absence of any exempt income, there cannot be any disallowance made under section 14A of the Act. The said decision also had considered the amendment brought by the Finance Act 2021 and that categorically held that the said amendment would be prospective in nature and cannot be applied for the year under co…

Pr Commissioner of Income Tax (Central) 3 New Delhi vs. Krishak Bharti Cooperative Ltd

Appeal is dismissed being covered

ITA/147/2026HC Delhi23 Feb 2026

Bench: HON'BLE MR. JUSTICE VINOD KUMAR,HON'BLE MR. JUSTICE DINESH MEHTA

Section 14A

…$~70 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 147/2026 PR COMMISSIONER OF INCOME TAX (CENTRAL) 3 NEW DELHI .....Appellant Through: Mr. Shlok Chandra, SSC, Ms. Naincy Jain and Ms. Madhavi Shukla, JSCs and Mr. Udit Dad, Adv. versus KRISHAK BHARTI COOPERATIVE LTD .....Respondent Through: Ms. Surekha Raman, Adv. CORAM: HON'BLE MR. JUSTICE DINESH MEHTA HON'BLE MR. JUSTICE VINOD KUMAR O R D E R % 23.02.2026 CM APPL. 12096/2026 1. The office has pointed out that there is a delay of 475 days in refilling the appeal. 2. Learned counsel for the respondent opposed any indulgence to…

Elara Capital India Private Limited, Mumbai vs. ACIT Circle 6(2)(2), Mumbai

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

ITA 7773/MUM/2025[2018-19]Status: DisposedITAT Mumbai10 Feb 2026AY 2018-19

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

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

…qua non for invoking the provisions of section 14A. In the absence of such income, there can be no occasion to disallow any expenditure allegedly incurred in relation thereto. 6. The Hon’ble Delhi High Court in PCIT v. Era Infrastructure (India) Ltd. (2022) 448 ITR 674 has comprehensively examined this issue and has categorically held that where no exempt income has been earned during the year, no disallowance under section 14A can be made. What is of particular relevance is that the Hon’ble High Court has also considered the amendment introduced by the Finance Act, 2022, whereby an Explanation was inserted to…

Icra Limited, Delhi vs. The Deputy Commissioner of Income Tax, Circle-10(1), Cr Building, Ip Estate, Delhi

In the result, A.Y.2013-14 of Revenue’s appeal is dismissed and Assessee’s appeals for A

ITA 2723/DEL/2025[2020-21]Status: DisposedITAT Delhi28 Jan 2026AY 2020-21

Bench: Shri C.N. Prasad & Shri M. Balaganesh

Section 14ASection 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘B’: NEW DELHI BEFORE SHRI C.N. PRASAD, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER ITA No.2720, 2721, 2722 & 2723/Del/2025 [Assessment Year: 2013-14, 2017-18, 2018-19 & 2020-21] ICRA Ltd. Vs. DCIT B-710, Statesman House, Circle -10(1) 148, Barakhamba Road, Delhi Connaught Place, Delhi- 110001 PAN No.AAACI0218B Appellant Respondent [Assessment Year: 2013-14] DCIT Vs. ICRA Ltd. Circle -10(1) B-710, Statesman House, Delhi 148, Barakhamba Road, Connaught Place, Delhi-110001 PAN No.AAACI0218B Appellant Respondent Appellant Sh. Prashant Meharchandani,…

Icra Limited, Delhi vs. The Deputy Commissioner of Income Tax, Circle-10(1), Cr Building, Ip Estate, Delhi

In the result, A.Y.2013-14 of Revenue’s appeal is dismissed and Assessee’s appeals for A

ITA 2722/DEL/2025[2018-19]Status: DisposedITAT Delhi28 Jan 2026AY 2018-19

Bench: Shri C.N. Prasad & Shri M. Balaganesh

Section 14ASection 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘B’: NEW DELHI BEFORE SHRI C.N. PRASAD, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER ITA No.2720, 2721, 2722 & 2723/Del/2025 [Assessment Year: 2013-14, 2017-18, 2018-19 & 2020-21] ICRA Ltd. Vs. DCIT B-710, Statesman House, Circle -10(1) 148, Barakhamba Road, Delhi Connaught Place, Delhi- 110001 PAN No.AAACI0218B Appellant Respondent [Assessment Year: 2013-14] DCIT Vs. ICRA Ltd. Circle -10(1) B-710, Statesman House, Delhi 148, Barakhamba Road, Connaught Place, Delhi-110001 PAN No.AAACI0218B Appellant Respondent Appellant Sh. Prashant Meharchandani,…

Icra Limited, Delhi vs. The Deputy Commissioner of Income Tax, Circle-10(1), Cr Building, Ip Estate, Delhi

In the result, A.Y.2013-14 of Revenue’s appeal is dismissed and Assessee’s appeals for A

ITA 2721/DEL/2025[2017-18]Status: DisposedITAT Delhi28 Jan 2026AY 2017-18

Bench: Shri C.N. Prasad & Shri M. Balaganesh

Section 14ASection 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘B’: NEW DELHI BEFORE SHRI C.N. PRASAD, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER ITA No.2720, 2721, 2722 & 2723/Del/2025 [Assessment Year: 2013-14, 2017-18, 2018-19 & 2020-21] ICRA Ltd. Vs. DCIT B-710, Statesman House, Circle -10(1) 148, Barakhamba Road, Delhi Connaught Place, Delhi- 110001 PAN No.AAACI0218B Appellant Respondent [Assessment Year: 2013-14] DCIT Vs. ICRA Ltd. Circle -10(1) B-710, Statesman House, Delhi 148, Barakhamba Road, Connaught Place, Delhi-110001 PAN No.AAACI0218B Appellant Respondent Appellant Sh. Prashant Meharchandani,…

Icra Limited, Delhi vs. The Deputy Commissioner of Income Tax, Circle-10(1), Cr Building, Ip Estate, Delhi

In the result, A.Y.2013-14 of Revenue’s appeal is dismissed and Assessee’s appeals for A

ITA 2720/DEL/2025[2013-14]Status: DisposedITAT Delhi28 Jan 2026AY 2013-14

Bench: Shri C.N. Prasad & Shri M. Balaganesh

Section 14ASection 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘B’: NEW DELHI BEFORE SHRI C.N. PRASAD, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER ITA No.2720, 2721, 2722 & 2723/Del/2025 [Assessment Year: 2013-14, 2017-18, 2018-19 & 2020-21] ICRA Ltd. Vs. DCIT B-710, Statesman House, Circle -10(1) 148, Barakhamba Road, Delhi Connaught Place, Delhi- 110001 PAN No.AAACI0218B Appellant Respondent [Assessment Year: 2013-14] DCIT Vs. ICRA Ltd. Circle -10(1) B-710, Statesman House, Delhi 148, Barakhamba Road, Connaught Place, Delhi-110001 PAN No.AAACI0218B Appellant Respondent Appellant Sh. Prashant Meharchandani,…

ACIT, Mumbai vs. K Raheja Corp Private Limited, Mumbai

In the result, the appeal of the Revenue is dismissed

ITA 6083/MUM/2025[2020-21]Status: DisposedITAT Mumbai22 Jan 2026AY 2020-21

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2020-21

For Respondent: Mr. Paresh Sondagar, CA
Section 11SSection 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI SANDEEP SINGH KARHAIL (JUDICIAL MEMBER) Assessment Year: 2020-21 ACIT K Raheja Corp Pvt. Ltd., Kautilya Bhavan, BKC Plot No. C-30, Block-G, Raheja Vs. Mumbai-400051. Tower, Bandra, Mumbai-400051. PAN NO. AAACP 0522 B Appellant Respondent : Mr. Paresh Sondagar, CA Assessee by Revenue by : Mr. Hemanshu Joshi, Sr. DR : 25/11/2025 Date of Hearing Date of pronouncement : 22/01/2026 ORDER PER OM PRAKASH KANT, AM This appeal by the Revenue is directed against order dated 25.07.2025 passed by the Ld…

ACIT., Circle-5(1), Hyderabad vs. Penna Cement Industries Limited, Hyderabad

ITA 1084/HYD/2024[2018-19]Status: DisposedITAT Hyderabad21 Jan 2026AY 2018-19
For Appellant: Shri Sourabh Soparkar, Advocate Represented by Department : Dr. Narendra Kumar NFor Respondent: Dr. Narendra Kumar Naik, CIT-DR Date of Conclusion of Hearing : 11/11/2025
Section 143(3)Section 144BSection 14ASection 68Section 80Section 801ASection 80GSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad 'B' Bench, Hyderabad Before Shri Manjunatha G., Accountant Member and Shri Ravish Sood, Judicial Member (Hybrid Hearing) INCOME TAX APPEAL NOS./I.T.A. NO.1083/HYD/2024 (Assessment Year:2017-18) Assistant Commissioner of Income Tax, Circle-5(1), Hyderabad. (Appellant) VS. Penna Cement Industries Limited, Hyderabad. PAN: AABCP2290D (Respondent) INCOME TAX APPEAL NOS./I.T.A. NO.1084/HYD/2024 (Assessment Year:2018-19) Assistant Commissioner of Income Tax, Circle-5(1), Hyderabad. (Appellant) VS. Penna Cement Industries Limited, Hyderabad. PAN: AABCP2290D (Respondent) Repr…

ACIT., Circle-5(1), Hyderabad vs. Penna Cement Industries Limited, Hyderabad

ITA 1083/HYD/2024[2017-18]Status: DisposedITAT Hyderabad21 Jan 2026AY 2017-18

Bench: Shri Manjunatha G. & Shri Ravish Sood(Hybrid Hearing) आयकर अपीलसं./I.T.A. No.1083/Hyd/2024 (निर्धारणवर्ष/ Assessment Year:2017-18) Assistant Commissioner Of Income Tax, Circle-5(1), Hyderabad. (अपीलार्थी/ Appellant) Vs. Penna Cement Limited, Hyderabad. Pan: Aabcp2290D (प्रत्यर्थी / Respondent) Industries आयकर अपीलसं./I.T.A. No.1084/Hyd/2024 (निर्धारणवर्ष/ Assessment Year:2018-19) Assistant Commissioner Of Income Tax, Circle-5(1), Hydeabad. (अपीलार्थी/ Appellant) Vs. Penna Cement Industries Limited, Hyderabad. Pan: Aabcp2290D (प्रत्यर्थी / Respondent) करदाताकाप्रतिनिधित्व/ Assessee Represented By : Shri Sourabh Soparkar, Advocate राजस्वकाप्रतिनिधित्व/ Department Represented By : Dr. Narendra Kumar Naik, Cit-Dr सुनवाईसमाप्तहोनेकीतिथि/ Date Of Conclusion Of Hearing : 11/11/2025 घोषणा की तारीख/ Date Of Pronouncement : 21/01/2026 2

Section 143(3)Section 144BSection 14ASection 68Section 80Section 801ASection 80GSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad 'B' Bench, Hyderabad Before Shri Manjunatha G., Accountant Member and Shri Ravish Sood, Judicial Member (Hybrid Hearing) आयकर अपीलसं./I.T.A. No.1083/Hyd/2024 (निर्धारणवर्ष/ Assessment Year:2017-18) Assistant Commissioner of Income Tax, Circle-5(1), Hyderabad. (अपीलार्थी/ Appellant) VS. Penna Cement Limited, Hyderabad. PAN: AABCP2290D (प्रत्यर्थी / Respondent) Industries आयकर अपीलसं./I.T.A. No.1084/Hyd/2024 (निर्धारणवर्ष/ Assessment Year:2018-19) Assistant Commissioner of Income Tax, Circle-5(1), Hydeabad. (अपीलार्थी/ Appellant) VS. Penna Cement Industries Limited, Hy…

Ku Power Projects Limited, Hyderabad vs. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre

Appeal is allowed

ITA 7096/DEL/2025[2017-18]Status: DisposedITAT Delhi29 Dec 2025AY 2017-18

Bench: Shri Satbeer Singh Godaraassessment Year: 2017-18

Section 144Section 14ASection 68

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘SMC’ NEW DELHI BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER Assessment Year: 2017-18 KU Power Projects Limited, Vs Income Tax Officer, Mr. Kotagiri Indira Priyadarshini Ward-14(4), New Delhi. Director A-1, Saeedurga Palm Springs, 8-2-544, Road No. 7, Banjara Hills, Hyderabad-500034. PAN:AAdCK 5497 P APPELLANT RESPONDENT Assessee represented by Shri K.C. Devdas, AR (Through VC) Department represented by Shri Amit Shukla, Sr. DR Date of hearing 24.12.2025 Date of pronouncement 24.12.2025 O R D E R PER SATBEER SINGH GODARA, JM: This assessee’s appeal ITA…

The Pr. Commissioner of Income Tax -Central -1 vs. R.J. Corp. Ltd

The appeal of the assessee is allowed

ITA/743/2025HC Delhi12 Dec 2025

Bench: HON'BLE MR. JUSTICE V. KAMESWAR RAO,HON'BLE MR. JUSTICE VINOD KUMAR

Section 14Section 14A

…ITA 743/2025 Page 1 of 18 $~23 * IN THE HIGH COURT OF DELHI AT NEW DELHI % Date of Decision : 12.12.2025 + ITA 743/2025 CM APPL. 78546/2025 THE PR. COMMISSIONER OF INCOME TAX -CENTRAL -1 .....Appellant Through: Mr. Ruchir Bhatia SSC with Mr. Anant Mann JSC. versus R.J. CORP. LTD. .....Respondent Through: Mr. Divyansh Jain, Mr. Paritosh Jain, Mr. Apoorv Saini and Mr. Abhishek, Advs. CORAM: HON'BLE MR. JUSTICE V. KAMESWAR RAO HON'BLE MR. JUSTICE VINOD KUMAR V. KAMESWAR RAO…

Srf Limited, Delhi vs. Assistant / Deputy Commissioner of Income Tax, Circle 10(1), New Delhi, Delhi

In the result, the appeal filed by the assessee is partly allowed as indicated above

ITA 5618/DEL/2024[2021-22]Status: DisposedITAT Delhi12 Dec 2025AY 2021-22
For Appellant: Shri Pradeep Dinodia, CAFor Respondent: Shri S.K. Jadhav, CIT DR
Section 143(3)Section 144C(13)Section 144C(5)Section 80Section 92C

…ing the relevant previous year. 104. Further, as regards the amendment brought about in section 14A by Finance Act, 2022, it has been held by Hon’ble Delhi High Court in Principal Commissioner of Income-tax (Central) vs. Era Infrastructure (India) Ltd. [2022] 448 ITR 674 (Delhi)[20-07-2022] that the Explanation is not retrospective and cannot change earlier settled law and it applies only prospectively as expressly stated in the Finance Bill and the same has already been discussed in the by deciding the matter for in assessee’s appeal for AY 2011-12 in ITA No. 80/Del/2016. 105. Thus, by following the observations…

Srf Limited, Delhi vs. ACIT, Circle-10(1), Delhi

In the result, the appeal filed by the assessee is partly allowed as indicated above

ITA 1449/DEL/2022[2018-19]Status: DisposedITAT Delhi12 Dec 2025AY 2018-19
For Appellant: Shri Pradeep Dinodia, CAFor Respondent: Shri S.K. Jadhav, CIT DR
Section 143(3)Section 144C(13)Section 144C(5)Section 80Section 92C

…ing the relevant previous year. 104. Further, as regards the amendment brought about in section 14A by Finance Act, 2022, it has been held by Hon’ble Delhi High Court in Principal Commissioner of Income-tax (Central) vs. Era Infrastructure (India) Ltd. [2022] 448 ITR 674 (Delhi)[20-07-2022] that the Explanation is not retrospective and cannot change earlier settled law and it applies only prospectively as expressly stated in the Finance Bill and the same has already been discussed in the by deciding the matter for in assessee’s appeal for AY 2011-12 in ITA No. 80/Del/2016. 105. Thus, by following the observations…

Srf Limited, New Delhi vs. ACIT, Circle-10(1), Delhi

In the result, the appeal filed by the assessee is partly allowed as indicated above

ITA 1448/DEL/2022[2017-18]Status: DisposedITAT Delhi12 Dec 2025AY 2017-18
For Appellant: Shri Pradeep Dinodia, CAFor Respondent: Shri S.K. Jadhav, CIT DR
Section 143(3)Section 144C(13)Section 144C(5)Section 80Section 92C

…ing the relevant previous year. 104. Further, as regards the amendment brought about in section 14A by Finance Act, 2022, it has been held by Hon’ble Delhi High Court in Principal Commissioner of Income-tax (Central) vs. Era Infrastructure (India) Ltd. [2022] 448 ITR 674 (Delhi)[20-07-2022] that the Explanation is not retrospective and cannot change earlier settled law and it applies only prospectively as expressly stated in the Finance Bill and the same has already been discussed in the by deciding the matter for in assessee’s appeal for AY 2011-12 in ITA No. 80/Del/2016. 105. Thus, by following the observations…

DCIT Central Circle-1(1), Mumbai vs. Dentsu Aegis Network India Prviate Limited, Mumbai

In the result, the appeal of the revenue is dismissed

ITA 6123/MUM/2025[2018-19]Status: DisposedITAT Mumbai05 Dec 2025AY 2018-19

Bench: Shri Anikesh Banerjee & Shri Prabhash Shankar

For Appellant: Shri A.K. JawadwalaFor Respondent: Shri Umashankar Prasad (CIT DR)
Section 115JSection 143(3)Section 14ASection 250

…nce of exempt income and the addition can be made. The Ld. DR relied on the order of the Ld.AO. 5. The Ld.AR in argument stated that the issue is squarely covered by the order of the Hon’ble Delhi High Court in the case of Era Infrastructure India Ltd (2022) 448 ITR 674 (Del), where it is held that the disallowance u/s 14A of the Act is not required to be made when the assessee has not earned any exempt income. The Ld.CIT(A) concluded the issue by deleting the addition and the 5 Dentsu Aegis Network India Private Limited relevant paragraphs 9.1.1 to 9.1.3 on pages-23 & 24 of the appeal order are extracted below:…

M/S. Ashok Magnetics Ltd., Chennai vs. ITO, Corporate Ward-1(1), Chennai

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

ITA 2301/CHNY/2025[2014-15]Status: DisposedITAT Chennai13 Nov 2025AY 2014-15

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. No.2301/Chny/2025 िनधा"रण वष"/Assessment Year: 2014-15 M/S. Ashok Magnetics Limited, Vs. The Income Tax Officer, (Represented By Shri V. Nagarajan, In Corporate Ward 1(1), The Capacity Of The Official Liquidator), Chennai. Corporate Office – No. 9, 6Th Street, Gopalapuram, Chennai 600 086. [Pan:Aaaca4304Q] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri R. Vijayaraghavan, Advocate ""थ" की ओर से/Respondent By : Shri R.V. Aroon Prasad, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 12.11.2025 घोषणा की तारीख /Date Of Pronouncement : 13.11.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 04.06.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2014-15. 2. The Assessee Raised 5 Grounds Of Appeal Amongst Which, The Only Issue Emanates For Our Consideration As To Whether The Ld. Cit(A)

For Appellant: Shri R. Vijayaraghavan, AdvocateFor Respondent: Shri R.V. Aroon Prasad, Addl. CIT
Section 14A

…section 14A of the Act, which came into effect from 01.04.2022. 5. The ld. AR Shri R. Vijayaraghavan, Advocate placed reliance on the decision of the Hon’ble High Court of Delhi in the case of PCIT v. 3 I.T.A. No.2301/Chny/25 Era Infrastructure (India) Ltd. 448 ITR 674 (Delhi) and argued that the Explanation, which was inserted under section 14A of the Act is applicable from AY 2023-24, but, not to the year under consideration. 6. The ld. DR Shri R.V. Aroon Prasad, Addl. CIT relied on the order of the ld. CIT(A). 7. While taking into consideration the said amendment in the case of PCIT v. Era Infrastructure (…

Pvr Ltd., New Delhi vs. DCIT, Circle- 19(2), New Delhi

ITA 2080/DEL/2018[2013-14]Status: DisposedITAT Delhi29 Oct 2025AY 2013-14

Bench: Shri Anubhav Sharma & Shri Krinwant Sahayassessment Year: 2011-12 Assessment Year : 2013-14 Dcit, Vs Pvr Ltd., Circle-19(2), 61, Basant Lok, New Delhi. Vasant Vihar, New Delhi. Pan: Aaacp4526D Assessment Year : 2013-14 Co No.47/Del/2022 (Ita No.1963/Del/2018 Assessment Year : 2013-14 Co No.41/Del/2016 (Ita No.5403/Del/2015) Assessment Year : 2011-12 Pvr Ltd., Vs Dcit, 61, Basant Lok, Circle-19(2), Vasant Vihar, New Delhi. New Delhi. Pan: Aaacp4526D (Appellants) (Respondents) Assessee By : Shri Sanjiv Kr. Choudhary, Shri Anil Kr. Chopra & Shri Praveen Kumar, Cas; & Shri V.K. Garg, Advocate, Revenue By : Ms Monika Singh, Cit-Dr

For Appellant: Shri Sanjiv Kr. ChoudharyFor Respondent: Ms Monika Singh, CIT-DR

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : F : NEW DELHI BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER AND SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER Assessment Year: 2011-12 Assessment Year : 2013-14 DCIT, Vs PVR Ltd., Circle-19(2), 61, Basant Lok, New Delhi. Vasant Vihar, New Delhi. PAN: AAACP4526D Assessment year : 2013-14 CO No.47/Del/2022 (ITA No.1963/Del/2018 Assessment Year : 2013-14 CO No.41/Del/2016 (ITA No.5403/Del/2015) Assessment Year : 2011-12 PVR Ltd., Vs DCIT, 61, Basant Lok, Circle-19(2), Vasant Vihar, New Delhi. New Delhi. PAN: AAACP4526D (Appellants) (Respondents) Assessee by : Shri Sanjiv…

ACIT, Circle- 19(2), New Delhi vs. Pvr Ltd., New Delhi

ITA 1963/DEL/2018[2013-14]Status: DisposedITAT Delhi29 Oct 2025AY 2013-14

Bench: Shri Anubhav Sharma & Shri Krinwant Sahayassessment Year: 2011-12 Assessment Year : 2013-14 Dcit, Vs Pvr Ltd., Circle-19(2), 61, Basant Lok, New Delhi. Vasant Vihar, New Delhi. Pan: Aaacp4526D Assessment Year : 2013-14 Co No.47/Del/2022 (Ita No.1963/Del/2018 Assessment Year : 2013-14 Co No.41/Del/2016 (Ita No.5403/Del/2015) Assessment Year : 2011-12 Pvr Ltd., Vs Dcit, 61, Basant Lok, Circle-19(2), Vasant Vihar, New Delhi. New Delhi. Pan: Aaacp4526D (Appellants) (Respondents) Assessee By : Shri Sanjiv Kr. Choudhary, Shri Anil Kr. Chopra & Shri Praveen Kumar, Cas; & Shri V.K. Garg, Advocate, Revenue By : Ms Monika Singh, Cit-Dr

For Appellant: Shri Sanjiv Kr. ChoudharyFor Respondent: Ms Monika Singh, CIT-DR

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : F : NEW DELHI BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER AND SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER Assessment Year: 2011-12 Assessment Year : 2013-14 DCIT, Vs PVR Ltd., Circle-19(2), 61, Basant Lok, New Delhi. Vasant Vihar, New Delhi. PAN: AAACP4526D Assessment year : 2013-14 CO No.47/Del/2022 (ITA No.1963/Del/2018 Assessment Year : 2013-14 CO No.41/Del/2016 (ITA No.5403/Del/2015) Assessment Year : 2011-12 PVR Ltd., Vs DCIT, 61, Basant Lok, Circle-19(2), Vasant Vihar, New Delhi. New Delhi. PAN: AAACP4526D (Appellants) (Respondents) Assessee by : Shri Sanjiv…