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 367,164 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.

Diadora Shoes Pvt Ltd, Calicut vs. ACIT Circle 2(1), Calicut

In the result, the assessee’sappeal is allowed

ITA 213/COCH/2023[2015-16]Status: DisposedITAT Cochin28 Mar 2024AY 2015-16

Bench: Shri Sanjay Arora & Shri Manomohan Dasdiadora Shoes Pvt. Ltd. Asst. Cit, Circle - 2 Vkc Tower, Kolathra P.O Calicut 673001 Vs. Calicut 673655 [Pan:Aabcd9692D] (Appellant) (Respondent)

For Appellant: Shri M.V. Venugopal, CAFor Respondent: Smt. J.M. Jamuna Devi, Sr. D.R
Section 143(3)Section 32(1)(ii)

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Sanjay Arora, Accountant Member and Shri Manomohan Das, Judicial Member Diadora Shoes Pvt. Ltd. Asst. CIT, Circle - 2 VKC Tower, Kolathra P.O Calicut 673001 vs. Calicut 673655 [PAN:AABCD9692D] (Appellant) (Respondent) Appellant by: Shri M.V. Venugopal, CA Respondent by: Smt. J.M. Jamuna Devi, Sr. D.R. Date of Hearing: 16.01.2024 Date of Pronouncement: 28.03.2024 O R D E R Per: Sanjay Arora, AM The instant Appeal by the Assessee agitates the dismissal of it’s appeal by the Commissioner of Income-Tax (Appeals), Income Tax Department [CIT(A)] c…

Asst. CIT-2(1)(1), Mumbai vs. Bajaj Consultants Pvt Ltd, Mumbai

The appeal are dismissed

ITA 2854/MUM/2023[2020-21]Status: DisposedITAT Mumbai27 Mar 2024AY 2020-21

Bench: SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

For Appellant: Shri Ravi GanatraFor Respondent: Shri Ashok Kumar Ambastha
Section 143Section 143(3)Section 14A

…s regard we note that during the appellate before proceedings before CIT(A), reliance on behalf of the Assessee on the judgment of Hon’ble Delhi High Court in the case of Principal Commissioner of Income- Tax (Central) -2 Vs. M/s Era Infrastructure India Ltd: 448 ITR 674 (Delhi)[20-07-2022]. In that case the Hon’ble Delhi High Court has rejected has rejected the contention of the Revenue that amendments to Section 14A introduced by the Finance Act 2022 shall have retrospective effect. Accordingly, we do not find any infirmity in the order passed by the CIT(A) holding that for the Assessment Year 2018-2019, only t…

ACIT-2(1)(1), Mumbai vs. Bajaj Consultants Private Limited, Mumbai

The appeal are dismissed

ITA 2853/MUM/2023[2018-19]Status: DisposedITAT Mumbai27 Mar 2024AY 2018-19

Bench: or at the time of hearing. 4. The relevant facts in brief are that Assessee is a private limited company engaged in the business of financial services. The Assessee filed return of income for the Assessment Year 2018-19 on 19/10/2018 declaring total income of INR 49,21,70,290/-. The case of the Assessee was selected for scrutiny. The Assessing Officer completed the assessment under Section 143(3) read with Section 143(3A) and 143(3B) of the Act vide order, dated 09/04/2021, after making, in

For Appellant: Shri Ravi GanatraFor Respondent: Shri Ashok Kumar Ambastha
Section 143Section 143(3)Section 14A

…s regard we note that during the appellate before proceedings before CIT(A), reliance on behalf of the Assessee on the judgment of Hon’ble Delhi High Court in the case of Principal Commissioner of Income- Tax (Central) -2 Vs. M/s Era Infrastructure India Ltd: 448 ITR 674 (Delhi)[20-07-2022]. In that case the Hon’ble Delhi High Court has rejected has rejected the contention of the Revenue that amendments to Section 14A introduced by the Finance Act 2022 shall have retrospective effect. Accordingly, we do not find any infirmity in the order passed by the CIT(A) holding that for the Assessment Year 2018-2019, only t…

ACIT 3(2)(1), Mumbai vs. Maharashtra Airport Development Company Ltd, Mumbai

ITA 798/MUM/2019[2015-16]Status: DisposedITAT Mumbai15 Mar 2024AY 2015-16

Bench: Shri Kuldip Singh & Ms. Padmavathy Sassessment Year: 2008-09 Assessment Year: 2012-13 Assessment Year: 2015-16 M/S. Maharashtra Airport Deputy Commissioner Of Development Company Income Tax, Ltd., Circle (3)(2)(1), 6Th Floor, Room No.608, 6Th Floor, Vs. World Trade Centre, Aayakar Bhawan, Tower No.1, Cuffe Parade, M.K. Road, Mumbai – 400 005 Mumbai - 400020 Pan: Aadcm9623M (Appellant) (Respondent) Assessment Year: 2008-09 Assessment Year: 2012-13 Assessment Year: 2013-14 Assessment Year: 2014-15 Assessment Year: 2015-16 Dy/Asst. Commissioner Of M/S. Maharashtra Airport Income Tax-(3)(2)(1), Development Co. Ltd., Vs. 12Th Floor, Room No.608/674, 6Th Floor, World Trade Centre, Aayakar Bhavan, Tower No.1, Cuffe Parade

For Appellant: Shri Rushabh Mehta, A.RFor Respondent: Smt Sanyogita Nagpal, D.R
Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “D”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND MS. PADMAVATHY S, ACCOUNTANT MEMBER Assessment Year: 2008-09 Assessment Year: 2012-13 Assessment Year: 2015-16 M/s. Maharashtra Airport Deputy Commissioner of Development Company Income Tax, Ltd., Circle (3)(2)(1), 6th Floor, Room No.608, 6th Floor, Vs. World Trade Centre, Aayakar Bhawan, Tower No.1, Cuffe Parade, M.K. Road, Mumbai – 400 005 Mumbai - 400020 PAN: AADCM9623M (Appellant) (Respondent) Assessment Year: 2008-09 Assessment Year: 2012-13 Assessment Year: 2013-14 Assessment Year: 2014-15 Assessmen…

Maharashtra Airport Development Company Ltd., Mumbai vs. DCIT-3(2)(1), Mumbai

ITA 522/MUM/2019[2015-16]Status: DisposedITAT Mumbai15 Mar 2024AY 2015-16

Bench: Shri Kuldip Singh & Ms. Padmavathy Sassessment Year: 2008-09 Assessment Year: 2012-13 Assessment Year: 2015-16 M/S. Maharashtra Airport Deputy Commissioner Of Development Company Income Tax, Ltd., Circle (3)(2)(1), 6Th Floor, Room No.608, 6Th Floor, Vs. World Trade Centre, Aayakar Bhawan, Tower No.1, Cuffe Parade, M.K. Road, Mumbai – 400 005 Mumbai - 400020 Pan: Aadcm9623M (Appellant) (Respondent) Assessment Year: 2008-09 Assessment Year: 2012-13 Assessment Year: 2013-14 Assessment Year: 2014-15 Assessment Year: 2015-16 Dy/Asst. Commissioner Of M/S. Maharashtra Airport Income Tax-(3)(2)(1), Development Co. Ltd., Vs. 12Th Floor, Room No.608/674, 6Th Floor, World Trade Centre, Aayakar Bhavan, Tower No.1, Cuffe Parade

For Appellant: Shri Rushabh Mehta, A.RFor Respondent: Smt Sanyogita Nagpal, D.R
Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “D”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND MS. PADMAVATHY S, ACCOUNTANT MEMBER Assessment Year: 2008-09 Assessment Year: 2012-13 Assessment Year: 2015-16 M/s. Maharashtra Airport Deputy Commissioner of Development Company Income Tax, Ltd., Circle (3)(2)(1), 6th Floor, Room No.608, 6th Floor, Vs. World Trade Centre, Aayakar Bhawan, Tower No.1, Cuffe Parade, M.K. Road, Mumbai – 400 005 Mumbai - 400020 PAN: AADCM9623M (Appellant) (Respondent) Assessment Year: 2008-09 Assessment Year: 2012-13 Assessment Year: 2013-14 Assessment Year: 2014-15 Assessmen…

Maharashtra Airport Development Company Ltd., Mumbai vs. ACIT-3(2)(1), Mumbai

ITA 521/MUM/2019[2088-09]Status: DisposedITAT Mumbai15 Mar 2024AY 2088-09

Bench: Shri Kuldip Singh & Ms. Padmavathy Sassessment Year: 2008-09 Assessment Year: 2012-13 Assessment Year: 2015-16 M/S. Maharashtra Airport Deputy Commissioner Of Development Company Income Tax, Ltd., Circle (3)(2)(1), 6Th Floor, Room No.608, 6Th Floor, Vs. World Trade Centre, Aayakar Bhawan, Tower No.1, Cuffe Parade, M.K. Road, Mumbai – 400 005 Mumbai - 400020 Pan: Aadcm9623M (Appellant) (Respondent) Assessment Year: 2008-09 Assessment Year: 2012-13 Assessment Year: 2013-14 Assessment Year: 2014-15 Assessment Year: 2015-16 Dy/Asst. Commissioner Of M/S. Maharashtra Airport Income Tax-(3)(2)(1), Development Co. Ltd., Vs. 12Th Floor, Room No.608/674, 6Th Floor, World Trade Centre, Aayakar Bhavan, Tower No.1, Cuffe Parade

For Appellant: Shri Rushabh Mehta, A.RFor Respondent: Smt Sanyogita Nagpal, D.R
Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “D”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND MS. PADMAVATHY S, ACCOUNTANT MEMBER Assessment Year: 2008-09 Assessment Year: 2012-13 Assessment Year: 2015-16 M/s. Maharashtra Airport Deputy Commissioner of Development Company Income Tax, Ltd., Circle (3)(2)(1), 6th Floor, Room No.608, 6th Floor, Vs. World Trade Centre, Aayakar Bhawan, Tower No.1, Cuffe Parade, M.K. Road, Mumbai – 400 005 Mumbai - 400020 PAN: AADCM9623M (Appellant) (Respondent) Assessment Year: 2008-09 Assessment Year: 2012-13 Assessment Year: 2013-14 Assessment Year: 2014-15 Assessmen…

ACIT-3(2)(1), Mumbai vs. Maharashtra Airport Development Company Ltd., Mumbai

ITA 7498/MUM/2018[2008-09]Status: DisposedITAT Mumbai15 Mar 2024AY 2008-09

Bench: Shri Kuldip Singh & Ms. Padmavathy S

Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “D”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND MS. PADMAVATHY S, ACCOUNTANT MEMBER ITA No.521/M/2019 Assessment Year: 2008-09 ITA No.3682/M/2017 Assessment Year: 2012-13 ITA No.522/M/2019 Assessment Year: 2015-16 M/s. Maharashtra Airport Development Company Ltd., 6th Floor, World Trade Centre, Tower No.1, Cuffe Parade, Mumbai - 400 005 Deputy Commissioner of Income Tax, Circle (3)(2)(1), Vs. Room No.608, 6th Floor, Aayakar Bhawan, M.K. Road, Mumbai - 400020 PAN: AADCM9623M (Appellant) (Respondent) ITA No.7498/M/2018 Assessment Year: 2008-09 ITA No.…

DCIT 3(2)(1), Mumbai vs. Maharashtra Airport Developement Co. Ltd, Mumbai

ITA 7258/MUM/2017[2013-14]Status: DisposedITAT Mumbai15 Mar 2024AY 2013-14

Bench: Shri Kuldip Singh & Ms. Padmavathy S

Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “D”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND MS. PADMAVATHY S, ACCOUNTANT MEMBER ITA No.521/M/2019 Assessment Year: 2008-09 ITA No.3682/M/2017 Assessment Year: 2012-13 ITA No.522/M/2019 Assessment Year: 2015-16 M/s. Maharashtra Airport Development Company Ltd., 6th Floor, World Trade Centre, Tower No.1, Cuffe Parade, Mumbai - 400 005 PAN: AADCM9623M (Appellant) Deputy Commissioner of Income Tax, Circle (3)(2)(1), Vs. Room No.608, 6th Floor, Aayakar Bhawan, M.K. Road, Mumbai - 400020 (Respondent) ITA No.7498/M/2018 Assessment Year: 2008-09 ITA No.…

DCIT 3(2)(1), Mumbai vs. Maharashtra Airport Developement Co. Ltd, Mumbai

ITA 3704/MUM/2017[2012-13]Status: DisposedITAT Mumbai15 Mar 2024AY 2012-13

Bench: Shri Kuldip Singh & Ms. Padmavathy Sassessment Year: 2008-09 Assessment Year: 2012-13 Assessment Year: 2015-16 M/S. Maharashtra Airport Deputy Commissioner Of Development Company Income Tax, Ltd., Circle (3)(2)(1), 6Th Floor, Room No.608, 6Th Floor, Vs. World Trade Centre, Aayakar Bhawan, Tower No.1, Cuffe Parade, M.K. Road, Mumbai – 400 005 Mumbai - 400020 Pan: Aadcm9623M (Appellant) (Respondent) Assessment Year: 2008-09 Assessment Year: 2012-13 Assessment Year: 2013-14 Assessment Year: 2014-15 Assessment Year: 2015-16 Dy/Asst. Commissioner Of M/S. Maharashtra Airport Income Tax-(3)(2)(1), Development Co. Ltd., Vs. 12Th Floor, Room No.608/674, 6Th Floor, World Trade Centre, Aayakar Bhavan, Tower No.1, Cuffe Parade

For Appellant: Shri Rushabh Mehta, A.RFor Respondent: Smt Sanyogita Nagpal, D.R
Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “D”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND MS. PADMAVATHY S, ACCOUNTANT MEMBER Assessment Year: 2008-09 Assessment Year: 2012-13 Assessment Year: 2015-16 M/s. Maharashtra Airport Deputy Commissioner of Development Company Income Tax, Ltd., Circle (3)(2)(1), 6th Floor, Room No.608, 6th Floor, Vs. World Trade Centre, Aayakar Bhawan, Tower No.1, Cuffe Parade, M.K. Road, Mumbai – 400 005 Mumbai - 400020 PAN: AADCM9623M (Appellant) (Respondent) Assessment Year: 2008-09 Assessment Year: 2012-13 Assessment Year: 2013-14 Assessment Year: 2014-15 Assessmen…

ITO Ward - 7(1), New Delhi vs. Devika Gold Homz Pvt Ltd, New Delhi

In the result, the appeal of the revenue is dismissed

ITA 563/DEL/2020[2014-15]Status: DisposedITAT Delhi12 Mar 2024AY 2014-15

Bench: Shri M. Balaganesh & Shri Yogesh Kumar Usito, Vs. Devika Gold Homz Pvt. Ltd, Ward-7(1), Stilt Floor, Devika Tower, New Delhi New Delhi (Appellant) (Respondent) Pan:Aalcs4525J Assessee By : Shri Somil Agarwal, Adv Shri Deepesh Garg, Adv Revenue By: Shri Vivek Kumar Upadhyay, Sr. Dr Date Of Hearing 18/12/2023 Date Of Pronouncement 12/03/2024

For Appellant: Shri Somil Agarwal, AdvFor Respondent: Shri Vivek Kumar Upadhyay, Sr. DR
Section 143Section 143(3)

…is challenging the deletion of disallowance u/s 14A of the Act where there is no exempt income. This issue is no longer res integra in view of the recent decision of Hon„ble Jurisdictional High Court in the case of PCIT Vs. Era Infrastructure Ltd reported in 448 ITR 674 (Del) wherein, it was held categorically that if there is no exempt income earned by the Devika Gold Homz Pvt. Ltd assessee, disallowance u/s 14A of the Act cannot be pressed into service. Respectfully following the same, ground No. 2 raised by the revenue is dismissed. 11. In the result, the appeal of the revenue is dismissed. Order pronounced…

M/S. International Tractors Ltd., New Delhi vs. DCIT(Ltu), New Delhi

The appeal of the assessee is allowed and appeal of the revenue is dismissed

ITA 3811/DEL/2014[2009-10]Status: DisposedITAT Delhi05 Mar 2024AY 2009-10

Bench: Shri Saktijit Dey & Shri M. Balaganeshinternational Tractors Ltd, Vs. Dcit (Ltu), Sonalika House, 282, Nbcc Plaza, Pushp Agcr Enclave, Vihar, Sector-Iii, Karkardooma, Delhi- New Delhi 110092 (Appellant) (Respondent) Pan: Aaaci2270H Dcit (Ltu) International Tractors Ltd, New Delhi Sonalika House, 282, Agcr Enclave, Karkardooma, Delhi-110092 (Appellant) (Respondent) Pan: Aaaci2270H

For Appellant: Shri Mukesh Bhutani, AdvFor Respondent: Shri Anuj Garg, Sr. DR
Section 143(3)Section 14ASection 80J

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”: NEW DELHI BEFORE SHRI SAKTIJIT DEY, VICE PRESIDENT AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER International Tractors Ltd, Vs. DCIT (LTU), Sonalika House, 282, NBCC Plaza, Pushp AGCR Enclave, Vihar, Sector-III, Karkardooma, Delhi- New Delhi 110092 (Appellant) (Respondent) PAN: AAACI2270H DCIT (LTU) International Tractors Ltd, New Delhi Sonalika House, 282, AGCR Enclave, Karkardooma, Delhi-110092 (Appellant) (Respondent) PAN: AAACI2270H Assessee by : Shri Mukesh Bhutani, Adv Ms. Nikky Jhamtani, CA Shri Saurabh Nandi, Adv Shri Siddarth Agarwal, Adv Revenue by: Shri Anuj…

DCIT(Ltu), New Delhi vs. M/S. International Tractors Ltd., New Delhi

The appeal of the assessee is allowed and appeal of the revenue is dismissed

ITA 3663/DEL/2014[2009-10]Status: DisposedITAT Delhi05 Mar 2024AY 2009-10

Bench: Shri Saktijit Dey & Shri M. Balaganeshinternational Tractors Ltd, Vs. Dcit (Ltu), Sonalika House, 282, Nbcc Plaza, Pushp Agcr Enclave, Vihar, Sector-Iii, Karkardooma, Delhi- New Delhi 110092 (Appellant) (Respondent) Pan: Aaaci2270H Dcit (Ltu) International Tractors Ltd, New Delhi Sonalika House, 282, Agcr Enclave, Karkardooma, Delhi-110092 (Appellant) (Respondent) Pan: Aaaci2270H

For Appellant: Shri Mukesh Bhutani, AdvFor Respondent: Shri Anuj Garg, Sr. DR
Section 143(3)Section 14ASection 80J

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”: NEW DELHI BEFORE SHRI SAKTIJIT DEY, VICE PRESIDENT AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER International Tractors Ltd, Vs. DCIT (LTU), Sonalika House, 282, NBCC Plaza, Pushp AGCR Enclave, Vihar, Sector-III, Karkardooma, Delhi- New Delhi 110092 (Appellant) (Respondent) PAN: AAACI2270H DCIT (LTU) International Tractors Ltd, New Delhi Sonalika House, 282, AGCR Enclave, Karkardooma, Delhi-110092 (Appellant) (Respondent) PAN: AAACI2270H Assessee by : Shri Mukesh Bhutani, Adv Ms. Nikky Jhamtani, CA Shri Saurabh Nandi, Adv Shri Siddarth Agarwal, Adv Revenue by: Shri Anuj…

True-Man Consultants Pvt. Ltd., Kolkata vs. ITO, Ward-7(2), Kolkata.

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

ITA 1158/KOL/2023[2012-13]Status: DisposedITAT Kolkata23 Feb 2024AY 2012-13

Bench: Sri Rajpal Yadav & Dr. Manish Borad

Section 131Section 142(1)Section 143(2)Section 143(3)Section 14ASection 250Section 68

…आयकर अपीलीय अधिकरण कोलकाता 'बी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘B’ BENCH, KOLKATA श्री राजपाल यादव, उपाध्यक्ष (कोलकाता क्षेत्र) एवं डॉ. मनीष बोरड, लेखा सदस्य के समक्ष Before SRI RAJPAL YADAV, VICE PRESIDENT & DR. MANISH BORAD, ACCOUNTANT MEMBER I.T.A. No.: 1158/KOL/2023 Assessment Year: 2012-13 True-Man Consultants Pvt. Ltd.................................Appellant [PAN: AAACT 9862 G] Vs. ITO, Ward-7(2), Kolkata.....………….......................Respondent Appearances: Assessee represented by: Sh. V.N. Dube, AR. Department represented by: Sh. Abhijit Kundu, CIT. Date of concluding the…

Teamlease Digital Pvt Ltd., South Bangalore vs. National E-Assessment Center, Delhi

In the result, appeal filed by the assessee is allowed

ITA 2101/MUM/2023[2018-19]Status: DisposedITAT Mumbai07 Feb 2024AY 2018-19

Bench: Shri B.R. Baskaran (Am) & Shri Aby T. Varkey (Jm)

Section 14A

…t made in sec.14A of the Act by Finance Act, 2022 will take effective from 1.4.2022 only and cannot be presumed to have retrospective effect. She submitted that it was so held by Hon’ble Delhi High Court in the case of PCIT vs. Era Infrastructure (India) Ltd (448 ITR 674). The Learned AR further submitted that no disallowance under section 14A is required to be made when the assessee has not received any exempt income. 5. We heard learned DR and perused the record. We notice that the Hon'ble Delhi High Court has held in the case of PCIT Vs. Era Infrastructure (India) Ltd. (supra) that the amendment in section 14…

DCIT-2(3)(1), Mumbai vs. Hdfc Bank Limited, Mumbai

In the result, the assessee's appeal for AY 2016-17 to AY 2018-19 is allowed and the Revenue's appeal for AY 2016-17 to 2018-19 is dismissed

ITA 3375/MUM/2023[2016-17]Status: DisposedITAT Mumbai24 Jan 2024AY 2016-17

Bench: Shri Kuldip Singh, Jm & Ms Padmavathy S, Am

For Appellant: Shri Yogesh Thar a/w ShriFor Respondent: Shri Biswanath Das, CIT-DR
Section 14ASection 36(1)(viia)

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI KULDIP SINGH, JM & MS PADMAVATHY S, AM I.T.A. No. 1783/Mum/2023 (Assessment Year: 2016-17) I.T.A. No. 1784/Mum/2023 (Assessment Year: 2017-18) I.T.A. No. 1785/Mum/2023 (Assessment Year: 2018-19) HDFC Bank Ltd., The DCIT-2(3)(1), Room No.552, 5th Floor, HDFC Bank House, Senapati Vs. Bapat Marg, Delisle Road, S.O Aayakar Bhavan, M.K. Road, Mumbai- 400013 Mumbai-400020. PAN : AAACH2702H Appellant) : Respondent) I.T.A. No. 3375/Mum/2023 (Assessment Year: 2016-17) I.T.A. No. 3374/Mum/2023 (Assessment Year: 2017-18) I.T.A. No. 3371/Mum/2023 (Assessmen…

DCIT 2(3)(1), Mumbai vs. Hdfc Bank Limited, Mumbai

In the result, the assessee's appeal for AY 2016-17 to AY 2018-19 is allowed and the Revenue's appeal for AY 2016-17 to 2018-19 is dismissed

ITA 3374/MUM/2023[2017-18]Status: DisposedITAT Mumbai24 Jan 2024AY 2017-18

Bench: Shri Kuldip Singh, Jm & Ms Padmavathy S, Am

For Appellant: Shri Yogesh Thar a/w ShriFor Respondent: Shri Biswanath Das, CIT-DR
Section 14ASection 36(1)(viia)

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI KULDIP SINGH, JM & MS PADMAVATHY S, AM I.T.A. No. 1783/Mum/2023 (Assessment Year: 2016-17) I.T.A. No. 1784/Mum/2023 (Assessment Year: 2017-18) I.T.A. No. 1785/Mum/2023 (Assessment Year: 2018-19) HDFC Bank Ltd., The DCIT-2(3)(1), Room No.552, 5th Floor, HDFC Bank House, Senapati Vs. Bapat Marg, Delisle Road, S.O Aayakar Bhavan, M.K. Road, Mumbai- 400013 Mumbai-400020. PAN : AAACH2702H Appellant) : Respondent) I.T.A. No. 3375/Mum/2023 (Assessment Year: 2016-17) I.T.A. No. 3374/Mum/2023 (Assessment Year: 2017-18) I.T.A. No. 3371/Mum/2023 (Assessmen…

DCIT 2(3)(1), Mumbai vs. Hdfc Bank Limited, Mumbai

In the result, the assessee's appeal for AY 2016-17 to AY 2018-19 is allowed and the Revenue's appeal for AY 2016-17 to 2018-19 is dismissed

ITA 3371/MUM/2023[2018-19]Status: DisposedITAT Mumbai24 Jan 2024AY 2018-19

Bench: Shri Kuldip Singh, Jm & Ms Padmavathy S, Am

For Appellant: Shri Yogesh Thar a/w ShriFor Respondent: Shri Biswanath Das, CIT-DR
Section 14ASection 36(1)(viia)

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI KULDIP SINGH, JM & MS PADMAVATHY S, AM I.T.A. No. 1783/Mum/2023 (Assessment Year: 2016-17) I.T.A. No. 1784/Mum/2023 (Assessment Year: 2017-18) I.T.A. No. 1785/Mum/2023 (Assessment Year: 2018-19) HDFC Bank Ltd., The DCIT-2(3)(1), Room No.552, 5th Floor, HDFC Bank House, Senapati Vs. Bapat Marg, Delisle Road, S.O Aayakar Bhavan, M.K. Road, Mumbai- 400013 Mumbai-400020. PAN : AAACH2702H Appellant) : Respondent) I.T.A. No. 3375/Mum/2023 (Assessment Year: 2016-17) I.T.A. No. 3374/Mum/2023 (Assessment Year: 2017-18) I.T.A. No. 3371/Mum/2023 (Assessmen…

Hdfc Bank Limited, Mumbai vs. The Deputy Commissioner of Income Tax-2(3)(1), Mumbai

In the result, the assessee's appeal for AY 2016-17 to AY 2018-19 is allowed and the Revenue's appeal for AY 2016-17 to 2018-19 is dismissed

ITA 1785/MUM/2023[2018-2019]Status: DisposedITAT Mumbai24 Jan 2024AY 2018-2019

Bench: Shri Kuldip Singh, Jm & Ms Padmavathy S, Am

For Appellant: Shri Yogesh Thar a/w ShriFor Respondent: Shri Biswanath Das, CIT-DR
Section 14ASection 36(1)(viia)

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI KULDIP SINGH, JM & MS PADMAVATHY S, AM I.T.A. No. 1783/Mum/2023 (Assessment Year: 2016-17) I.T.A. No. 1784/Mum/2023 (Assessment Year: 2017-18) I.T.A. No. 1785/Mum/2023 (Assessment Year: 2018-19) HDFC Bank Ltd., The DCIT-2(3)(1), Room No.552, 5th Floor, HDFC Bank House, Senapati Vs. Bapat Marg, Delisle Road, S.O Aayakar Bhavan, M.K. Road, Mumbai- 400013 Mumbai-400020. PAN : AAACH2702H Appellant) : Respondent) I.T.A. No. 3375/Mum/2023 (Assessment Year: 2016-17) I.T.A. No. 3374/Mum/2023 (Assessment Year: 2017-18) I.T.A. No. 3371/Mum/2023 (Assessmen…

Hdfc Bank Limited, Mumbai vs. The Deputy Commissioner of Income Tax-2(3)(1), Mumbai

In the result, the assessee's appeal for AY 2016-17 to AY 2018-19 is allowed and the Revenue's appeal for AY 2016-17 to 2018-19 is dismissed

ITA 1784/MUM/2023[2017-2018]Status: DisposedITAT Mumbai24 Jan 2024AY 2017-2018

Bench: Shri Kuldip Singh, Jm & Ms Padmavathy S, Am

For Appellant: Shri Yogesh Thar a/w ShriFor Respondent: Shri Biswanath Das, CIT-DR
Section 14ASection 36(1)(viia)

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI KULDIP SINGH, JM & MS PADMAVATHY S, AM I.T.A. No. 1783/Mum/2023 (Assessment Year: 2016-17) I.T.A. No. 1784/Mum/2023 (Assessment Year: 2017-18) I.T.A. No. 1785/Mum/2023 (Assessment Year: 2018-19) HDFC Bank Ltd., The DCIT-2(3)(1), Room No.552, 5th Floor, HDFC Bank House, Senapati Vs. Bapat Marg, Delisle Road, S.O Aayakar Bhavan, M.K. Road, Mumbai- 400013 Mumbai-400020. PAN : AAACH2702H Appellant) : Respondent) I.T.A. No. 3375/Mum/2023 (Assessment Year: 2016-17) I.T.A. No. 3374/Mum/2023 (Assessment Year: 2017-18) I.T.A. No. 3371/Mum/2023 (Assessmen…

Hdfc Bank Limited, Mumbai vs. The Deputy Commissioner of Income Tax-2(3)(1), Mumbai

In the result, the assessee's appeal for AY 2016-17 to AY 2018-19 is allowed and the Revenue's appeal for AY 2016-17 to 2018-19 is dismissed

ITA 1783/MUM/2023[2016-2017]Status: DisposedITAT Mumbai24 Jan 2024AY 2016-2017

Bench: Shri Kuldip Singh, Jm & Ms Padmavathy S, Am

For Appellant: Shri Yogesh Thar a/w ShriFor Respondent: Shri Biswanath Das, CIT-DR
Section 14ASection 36(1)(viia)

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI KULDIP SINGH, JM & MS PADMAVATHY S, AM I.T.A. No. 1783/Mum/2023 (Assessment Year: 2016-17) I.T.A. No. 1784/Mum/2023 (Assessment Year: 2017-18) I.T.A. No. 1785/Mum/2023 (Assessment Year: 2018-19) HDFC Bank Ltd., The DCIT-2(3)(1), Room No.552, 5th Floor, HDFC Bank House, Senapati Vs. Bapat Marg, Delisle Road, S.O Aayakar Bhavan, M.K. Road, Mumbai- 400013 Mumbai-400020. PAN : AAACH2702H Appellant) : Respondent) I.T.A. No. 3375/Mum/2023 (Assessment Year: 2016-17) I.T.A. No. 3374/Mum/2023 (Assessment Year: 2017-18) I.T.A. No. 3371/Mum/2023 (Assessmen…