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.

Birla Corporation Limited, Kolkata vs. DCIT, Cir-6(1), Kolkata

In the result, appeals filed by the Revenue for AYs 2011-12 &

ITA 494/KOL/2020[2011-12]Status: DisposedITAT Kolkata31 Oct 2022AY 2011-12

Bench: Sri Rajpal Yadav & Dr. Manish Borad

Section 143(3)Section 250Section 37(1)Section 40Section 43B

…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. Nos.: 494 & 495/Kol/2020 Assessment Years: 2011-12 & 2012-13 Birla Corporation Limited…....................................Appellant [PAN: AABCB 2075 J] Vs. DCIT, Circle-6(1), Kolkata.....................................Respondent I.T.A. Nos.: 2111 & 2112/Kol/2018 Assessment Years: 2011-12 & 2012-13 DCIT, Circle-6(1), Kolkata….........…

DCIT, Circle - 6(1), Kolkata vs. M/S. Birla Corporation Ltd., Kolkata

In the result, appeals filed by the Revenue for AYs 2011-12 &

ITA 2112/KOL/2018[2012-13]Status: DisposedITAT Kolkata31 Oct 2022AY 2012-13

Bench: Sri Rajpal Yadav & Dr. Manish Borad

Section 143(3)Section 250Section 37(1)Section 40Section 43B

…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. Nos.: 494 & 495/Kol/2020 Assessment Years: 2011-12 & 2012-13 Birla Corporation Limited…....................................Appellant [PAN: AABCB 2075 J] Vs. DCIT, Circle-6(1), Kolkata.....................................Respondent I.T.A. Nos.: 2111 & 2112/Kol/2018 Assessment Years: 2011-12 & 2012-13 DCIT, Circle-6(1), Kolkata….........…

DCIT, Circle - 6(1), Kolkata vs. M/S. Birla Corporation Ltd., Kolkata

In the result, appeals filed by the Revenue for AYs 2011-12 &

ITA 2111/KOL/2018[2011-12]Status: DisposedITAT Kolkata31 Oct 2022AY 2011-12

Bench: Sri Rajpal Yadav & Dr. Manish Borad

Section 143(3)Section 250Section 37(1)Section 40Section 43B

…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. Nos.: 494 & 495/Kol/2020 Assessment Years: 2011-12 & 2012-13 Birla Corporation Limited…....................................Appellant [PAN: AABCB 2075 J] Vs. DCIT, Circle-6(1), Kolkata.....................................Respondent I.T.A. Nos.: 2111 & 2112/Kol/2018 Assessment Years: 2011-12 & 2012-13 DCIT, Circle-6(1), Kolkata….........…

ACIT Circle 10(1), Delhi vs. Hero Future Energies Pvt. Ltd., Delhi

In the result, the appeal of the Revenue stands partly allowed for

ITA 1986/DEL/2021[2017-18]Status: DisposedITAT Delhi20 Oct 2022AY 2017-18

Bench: Shri Shamim Yahya & Shri Anubhav Sharma[Assessment Year: 2017-18]

Section 14ASection 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘H’: NEW DELHI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER [Assessment Year: 2017-18] DCIT, M/s Hero Future Energies Pvt. Circle-2(1), Ltd. Room No.389-A, IIIrd Floor, Vs 201, First Floor, Okhla Industrial C.R. Building, I.P. Estate, Estate, Phase-III, Tehkhand, Delhi-110002 South East Delhi, Delhi-110020 PAN-AADCJ1119P Revenue Assessee Revenue by Sh. Pradeep Gautam, Sr. DR Assessee by Dr. Rakesh Gupta, Adv. & Sh. Deepesh Garg, Adv. Date of Hearing 17.10.2022 Date of Pronouncement 20.10.2022 ORDER PER SHAMIM YAHYA, AM…

ACIT Circle 10(1), Delhi vs. Hero Wind Energy Pvt. Ltd., Delhi

In the result, the appeal of the Revenue stands dismissed

ITA 1983/DEL/2021[2017-18]Status: DisposedITAT Delhi19 Oct 2022AY 2017-18

Bench: Shri Shamim Yahya & Shri Anubhav Sharma[Assessment Year: 2017-18]

Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘H’: NEW DELHI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER [Assessment Year: 2017-18] DCIT, M/s Hero Wind Energy Pvt. Ltd. Circle-2(1), 201, Third Floor, Room No.389-A, IIIrd Floor, Vs Okhla Industrial Estate, Phase-III, C.R. Building, I.P. Estate, Delhi-110020 Delhi-110002 PAN-AADCH1677G Revenue Assessee Revenue by Sh. Pradeep Gautam, Sr. DR Assessee by Dr. Rakesh Gupta, Adv. & Sh. Deepesh Garg, Adv. Date of Hearing 17.10.2022 Date of Pronouncement 19.10.2022 ORDER PER SHAMIM YAHYA, AM, This appeal by the Revenue is…

Assistant Commissioner of Income Tax, Central Circle-3(1), Chennai vs. M/S. Bgr Energy Systems, Chennai

In the result, both the appeals filed by the Revenue are dismissed

ITA 29/CHNY/2021[2016-17]Status: DisposedITAT Chennai21 Sept 2022AY 2016-17

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. Nos.28 & 29/Chny/2021 िनधा"रण वष"/Assessment Years: 2014-15 & 2016-17 The Assistant Commissioner Of Vs. M/S. Bgr Energy Systems Limited, Income Tax, Corporate Office, Guna Complex, Central Circle 3(1), 433, Anna Salai, Teynampet, Chennai. Chennai 600 018. [Pan:Aabcg2202J] (अपीलाथ" /Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By Shri G. Johanson, Addl. Cit : ""थ" की ओर से/Respondent By Mrs. Sandhyaarti, T., Fca : सुनवाई की तारीख/ Date Of Hearing 13.09.2022 : घोषणा की तारीख /Date Of Pronouncement : 21.09.2022 आदेश /O R D E R Per V. Durga Rao: Both The Appeals Filed By The Revenue Are Directed Against Different Orders Of The Ld. Commissioner Of Income Tax (Appeals) 18, Chennai, Both Dated 14.09.2020 Relevant To The Assessment Years 2014-15 & 2016-17. 2. Both The Appeals Filed By The Assessee Are Delayed By 55 Days In Filing The Appeal Before The Tribunal Due To Outbreak Of Covid-19

Section 115JSection 143(3)Section 14ASection 3

…आयकर अपीलीय अिधकरण, ‘ए’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी वी. दुगा" राव, "ाियक सद" एवं "ी मनोज कुमार अ"वाल, लेखा सद" के सम" । Before Shri V. Durga Rao, Judicial Member & Shri Manoj Kumar Aggarwal, Accountant Member आयकर अपील सं./I.T.A. Nos.28 and 29/Chny/2021 िनधा"रण वष"/Assessment Years: 2014-15 & 2016-17 The Assistant Commissioner of Vs. M/s. BGR Energy Systems Limited, Income Tax, Corporate Office, Guna Complex, Central Circle 3(1), 433, Anna Salai, Teynampet, Chennai. Chennai 600 018. [PAN:AABCG2202J] (अपीलाथ" /Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant by…

Assistant Commissioner of Income Tax, Central Circle-3(1), Chennai vs. M/S. Bgr Energy Systems, Chennai

In the result, both the appeals filed by the Revenue are dismissed

ITA 28/CHNY/2021[2014-15]Status: DisposedITAT Chennai21 Sept 2022AY 2014-15

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. Nos.28 & 29/Chny/2021 िनधा"रण वष"/Assessment Years: 2014-15 & 2016-17 The Assistant Commissioner Of Vs. M/S. Bgr Energy Systems Limited, Income Tax, Corporate Office, Guna Complex, Central Circle 3(1), 433, Anna Salai, Teynampet, Chennai. Chennai 600 018. [Pan:Aabcg2202J] (अपीलाथ" /Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By Shri G. Johanson, Addl. Cit : ""थ" की ओर से/Respondent By Mrs. Sandhyaarti, T., Fca : सुनवाई की तारीख/ Date Of Hearing 13.09.2022 : घोषणा की तारीख /Date Of Pronouncement : 21.09.2022 आदेश /O R D E R Per V. Durga Rao: Both The Appeals Filed By The Revenue Are Directed Against Different Orders Of The Ld. Commissioner Of Income Tax (Appeals) 18, Chennai, Both Dated 14.09.2020 Relevant To The Assessment Years 2014-15 & 2016-17. 2. Both The Appeals Filed By The Assessee Are Delayed By 55 Days In Filing The Appeal Before The Tribunal Due To Outbreak Of Covid-19

Section 115JSection 143(3)Section 14ASection 3

…आयकर अपीलीय अिधकरण, ‘ए’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी वी. दुगा" राव, "ाियक सद" एवं "ी मनोज कुमार अ"वाल, लेखा सद" के सम" । Before Shri V. Durga Rao, Judicial Member & Shri Manoj Kumar Aggarwal, Accountant Member आयकर अपील सं./I.T.A. Nos.28 and 29/Chny/2021 िनधा"रण वष"/Assessment Years: 2014-15 & 2016-17 The Assistant Commissioner of Vs. M/s. BGR Energy Systems Limited, Income Tax, Corporate Office, Guna Complex, Central Circle 3(1), 433, Anna Salai, Teynampet, Chennai. Chennai 600 018. [PAN:AABCG2202J] (अपीलाथ" /Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant by…

Royal Orchid Hotels Ltd, Bengaluru vs. Assisstant Commissioner of Income Tax, Circle-5(1)(1), Bengaluru

In the result, this ground is allowed

ITA 793/BANG/2018[2011-12]Status: DisposedITAT Bangalore20 Sept 2022AY 2011-12

Bench: Shri George George K. & Shri Laxmi Prasad Sahuassessment Year : 2011-12

For Appellant: Shri R.B Krishna, AdvocateFor Respondent: Shri Sankar Ganesh, JCIT (DR)
Section 14ASection 194HSection 40

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K. JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment year : 2011-12 Royal Orchid Hotels Ltd., Vs. The Asst. Commissioner of Income No.1, Golf Avenue, Adjoining KGA Tax, Golf Course, Kodihalli, Circle-5(1)(1), Old Airport Road, Bengaluru. Bangalore-560 008. PAN – AABCR 0111 M APPELLANT RESPONDENT Assessment year : 2011-12 The Asst. Commissioner of Income Vs. Royal Orchid Hotels Ltd., Tax, No.1, Golf Avenue, Adjoining KGA Circle-5(1)(1), Golf Course, Kodihalli, Old Airport Road, Bengaluru. Bangalore-560…

M/S. Ukn Properties Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle-7(1)(1), Bangalore

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

ITA 1739/BANG/2019[2013-14]Status: DisposedITAT Bangalore16 Sept 2022AY 2013-14

Bench: Shri N.V. Vasudevan & Ms. Padmavathy Sassessment Year : 2013-14

For Appellant: Shri Narendra Sharma, AdvocateFor Respondent: Shri V S Chakrapani, CIT(DR)(ITAT), Bengaluru
Section 143(2)Section 14ASection 56(2)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND Ms. PADMAVATHY S, ACCOUNTANT MEMBER Assessment year : 2013-14 UKN Properties Pvt. Ltd., Vs. The Deputy Commissioner No.12, 1st Floor, of Income Tax, St. Patricks Shopping Arcade, Circle 7(1)(1), Residency Road, Bangalore. Bangalore – 560 025. PAN: AAACU 3584A APPELLANT RESPONDENT Appellant by : Shri Narendra Sharma, Advocate Respondent by : Shri V S Chakrapani, CIT(DR)(ITAT), Bengaluru. Date of hearing : 14.09.2022 Date of Pronouncement : 16.09.2022 O R D E R Per Padmavathy S., Accountant Member This ap…

Toyota Tsusho India Private Limited, Ramanagara vs. The Deputy Commissioner of Income Tax, Circle-7(1)(1), Bangalore

In the result, the appeal is allowed in favour of the assessee

ITA 175/BANG/2022[2017-18]Status: DisposedITAT Bangalore09 Sept 2022AY 2017-18

Bench: Shri N.V. Vasudevan, Vice Preseident & Shri Padmavathy S

For Appellant: Shri Darpan Kriplani, CAFor Respondent: Shri V S Chakrapani, CIT(DR)(ITAT), Bengaluru
Section 143(2)Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESEIDENT AND SHRI PADMAVATHY S, ACCOUNTANT MEMBER SP No.12/Bang/2022 & IT(TP)A No.175/Bang/2022 Assessment year : 2017-18 Toyota Tsusho India P. Ltd., Vs. The Joint / Deputy Commissioner of Plot No.33 & 34, Income Tax, Bidadi Industrial Area, Circle 7(1)(1), Ramanagara District. 562 109. Bangalore. PAN: AADCS 6230N ASSESSEE RESPONDENT Assessee by : Shri Darpan Kriplani, CA Respondent by : Shri V S Chakrapani, CIT(DR)(ITAT), Bengaluru. Date of hearing : 29.08.2022 Date of Pronouncement : 09.09.2022 O R D E R Per Pad…

DCIT CC 7(3), Mumbai vs. M/S Palava Dwellers Pvt. Ltd., Mumbai

In the result, appeal filed by the learned AO is dismissed and appeal of the assessee is allowed

ITA 1594/MUM/2019[2015-16]Status: DisposedITAT Mumbai31 Aug 2022AY 2015-16

Bench: Shri Amit Shukla, Jm & Shri Prashant Maharishi, Am

For Appellant: Mr. Niraj Seth, ARFor Respondent: Mr. Praveen Shekhar, DR
Section 14ASection 36Section 36(1)(iii)Section 80G

…ITA no. 1539 & 1594/Mum/2019 Lodha Developers Ltd; A.Y. 15–16 IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JM AND SHRI PRASHANT MAHARISHI, AM ITA No. 1539 & 1594/Mum/2019 (Assessment Year 2015–16) Lodha Developers Ltd. The Dy. Commissioner of (successor to Palava Dwellers Income Tax, CC–7(3) Pvt. Ltd) R. no.655, 6 th floor, 412 17–G, Vardhman Vs. Aayakar Bhavan Chambers Cawasji Patel Road MK road, Mumbai-400 020 Horniman Circle Fort, Mumbai-400 001 (Appellant) (Respondent) PAN No. AABCL1117D Assessee by : Mr. Niraj Seth, AR Revenue by : Mr. Praveen Shekhar, DR Date of hearing…

Lodha Developers Ltd.(Successor to Palava Dwellers Pvt. Ltd.), Mumbai vs. DCIT, CC- 7(3), Mumbai

In the result, appeal filed by the learned AO is dismissed and appeal of the assessee is allowed

ITA 1539/MUM/2019[2015-16]Status: DisposedITAT Mumbai30 Aug 2022AY 2015-16

Bench: Shri Amit Shukla, Jm & Shri Prashant Maharishi, Am

For Appellant: Mr. Niraj Seth, ARFor Respondent: Mr. Praveen Shekhar, DR
Section 14ASection 36Section 36(1)(iii)Section 80G

…ITA no. 1539 & 1594/Mum/2019 Lodha Developers Ltd; A.Y. 15–16 IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JM AND SHRI PRASHANT MAHARISHI, AM ITA No. 1539 & 1594/Mum/2019 (Assessment Year 2015–16) Lodha Developers Ltd. The Dy. Commissioner of (successor to Palava Dwellers Income Tax, CC–7(3) Pvt. Ltd) R. no.655, 6 th floor, 412 17–G, Vardhman Vs. Aayakar Bhavan Chambers Cawasji Patel Road MK road, Mumbai-400 020 Horniman Circle Fort, Mumbai-400 001 (Appellant) (Respondent) PAN No. AABCL1117D Assessee by : Mr. Niraj Seth, AR Revenue by : Mr. Praveen Shekhar, DR Date of hearing…

Unimark Remedies Ltd, Mumbai vs. ACIT 11(1)(2), Mumbai

In the result, appeal of the learned Assessing Officer and Cross Objection of the assessee, are partly allowed

ITA 5868/MUM/2017[2011-12]Status: DisposedITAT Mumbai29 Aug 2022AY 2011-12

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm Co No. 320/Mum/2018 (Arising In Ita No.3716/Mum/2017 For A.Y. 2010-11)

For Appellant: Shri Prateek Jain, ARFor Respondent: Shri Samuel Pitta, DR
Section 115JSection 14ASection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI SANDEEP SINGH KARHAIL, JM CO No. 320/Mum/2018 (Arising in ITA No.3716/Mum/2017 for A.Y. 2010-11) Unimark Remedies Ltd. ACIT 501, E-Wing, Skypark CHS, Circle-11(1)(2) Oshiwara Garden Road, Aaykar Bhavan Next to HDFC House, Vs. Opp. S.V. Road, M.K. Marg, Goregaon West, Mumbai-400 020 Mumbai-400 104 (Appellant) (Respondent) PAN No. AAACU0589R Unimark Remedies Ltd. ACIT 501, E-Wing, Skypark CHS, Circle-11(1)(2) Oshiwara Garden Road, Aaykar Bhavan Next to HDFC House, Vs. M.K. Marg, Opp. S.V. Road, Goregaon West, Mumbai-…

DCIT 11(1)(2), Mumbai vs. Unimark Remedies Ltd, Mumbai

In the result, appeal of the learned Assessing Officer and Cross Objection of the assessee, are partly allowed

ITA 3716/MUM/2017[2010-11]Status: DisposedITAT Mumbai29 Aug 2022AY 2010-11

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm Co No. 320/Mum/2018 (Arising In Ita No.3716/Mum/2017 For A.Y. 2010-11)

For Appellant: Shri Prateek Jain, ARFor Respondent: Shri Samuel Pitta, DR
Section 115JSection 14ASection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI SANDEEP SINGH KARHAIL, JM CO No. 320/Mum/2018 (Arising in ITA No.3716/Mum/2017 for A.Y. 2010-11) Unimark Remedies Ltd. ACIT 501, E-Wing, Skypark CHS, Circle-11(1)(2) Oshiwara Garden Road, Aaykar Bhavan Next to HDFC House, Vs. Opp. S.V. Road, M.K. Marg, Goregaon West, Mumbai-400 020 Mumbai-400 104 (Appellant) (Respondent) PAN No. AAACU0589R Unimark Remedies Ltd. ACIT 501, E-Wing, Skypark CHS, Circle-11(1)(2) Oshiwara Garden Road, Aaykar Bhavan Next to HDFC House, Vs. M.K. Marg, Opp. S.V. Road, Goregaon West, Mumbai-…