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.

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

In the result, appeal of the Revenue is partly allowed

ITA 37/MUM/2024[2016-17]Status: DisposedITAT Mumbai09 Sept 2025AY 2016-17

Bench: Shri Saktijit Dey & Shri Prabhash Shankar

For Appellant: Shri Rushabh Mehta, ARFor Respondent: Shri Ritesh Misra, (CIT DR)
Section 143(3)Section 57

…IN THE INCOME-TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, VICE PRESIDENT & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER ITA No. 37/MUM/2024 (A.Y. 2016-17) Maharashtra Development Limited Airport Company Appellan t/अपीलार्थी v/s. स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AADCM9623M .. Assistant Commissioner of Income Tax, Circle – 3(2)(1), Room No. 608, Aayakar Bhavan, Maharishi Karve Road, Mumbai – 400020, Maharashtra Respondent/प्रतिवादी ITA No. 87/MUM/2024 (A.Y. 2016-17) Deputy Commissioner of Income Tax, Circle – 3(2)(1), Room No. 608, 6th Floor, Aayakar Bhavan, Maharishi Karve Road, Mumbai…

DCIT, C-V, Ludhiana vs. M/S Hero Cycles Ltd., Ludhiana

In the result, appeal of the Department is dismissed and the appeal of the assessee is allowed

ITA 588/CHANDI/2018[2012-13]Status: DisposedITAT Chandigarh08 Sept 2025AY 2012-13

Bench: SHRI. RAJPAL YADAV (Vice President), SHRI. KRINWANT SAHAY, AM आयकर अपील सं. / ITA No. 588/Chd/2018 निर्धारण वर्ष / Assessment Years : 2012-13 The DCIT C-V, Ludhiana बनाम M/s Hero Cycles Ltd. Hero Nagar, G.T. Road Ludhiana स्थायी लेखा सं./PAN NO: AAACH4073P अपीलार्थी/Appellant प्रत्यर्थी / Respondent आयकर अपील सं. / ITA No. 473/Chd/2018 निर्धारण वर्ष / Assessment Years : 2012-13 M/s Hero Cycles Ltd. Hero Nagar, G.T. Road Ludhiana बनाम The ACIT C-V, Ludhiana स्थायी लेखा सं./PAN NO: AAACH4073P

For Appellant: Shri Ashwani Kumar, Shri Ashish Aggarwal &For Respondent: Shri Manav Bansal, CIT, DR
Section 10(38)Section 143(1)Section 14ASection 36(1)(iii)

…आयकर अपीलीय अिधकरण,च"ीगढ़ "ायपीठ “ए” , च"ीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, CHANDIGARH HEARING THROUGH: PHYSICAL MODE "ी राजपाल यादव, उपा"" एवं "ी कृणव" सहाय, लेखा सद" BEFORE: SHRI. RAJPAL YADAV, VP & SHRI. KRINWANT SAHAY, AM आयकर अपील सं./ ITA No. 588/Chd/ 2018 िनधा"रण वष" / Assessment Years : 2012-13 The DCIT बनाम M/s Hero Cycles Ltd. C-V, Ludhiana Hero Nagar, G.T. Road Ludhiana "ायी लेखा सं./PAN NO: AAACH4073P अपीलाथ"/Appellant ""थ"/Respondent आयकर अपील सं./ ITA No. 473/Chd/ 2018 िनधा"रण वष" / Assessment Years : 2012-13 M/s Hero Cycles Ltd. बनाम The ACIT Hero Nagar, G.T. Road Ludhia…

Assistant Commissioner of Income Tax, Corporate Circle 1(1), Chennai vs. Ambattur Clothing Private Limited, Tiruvallur

In the result, the appeal filed by Revenue is dismissed

ITA 1663/CHNY/2025[2011-12]Status: DisposedITAT Chennai29 Aug 2025AY 2011-12

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. No.1663/Chny/2025 िनधा"रण वष"/Assessment Year: 2011-12 The Assistant Commissioner Of Vs. Ambattur Clothing Private Limited, Income Tax, 86/E2, Industrial Estate, Corporate Circle 1(1), Ambattur Industrial Estate S.O., Chennai. Ambattur, Thiruvallur 600 058. [Pan:Aaaca4127D] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri N. Rajakumar, Addl. Cit ""थ" की ओर से/Respondent By : Shri Vinay Jain, Ca सुनवाई की तारीख/ Date Of Hearing : 26.08.2025 घोषणा की तारीख /Date Of Pronouncement : 29.08.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Revenue Is Directed Against The Order Dated 31.12.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals)-16, Chennai For The Assessment Year 2011-12. 2. We Find That This Appeal Is Filed With A Delay Of 67 Days. The Appellant-Revenue Filed An Affidavit For Condonation Of Delay Stating The Reasons. Upon Hearing Both The Parties & On Examination Of The Said Affidavit, We Find The Reasons Stated By The Revenue Are Bonafide, Which 2

For Appellant: Shri N. Rajakumar, Addl. CITFor Respondent: Shri Vinay Jain, CA
Section 14A

…ble retrospectively and pleaded to set aside the order of the ld. CIT(A) on this issue. 6. The ld. AR Shri Vinay Jain, CA drew our attention to the decision of the Hon’ble High Court of Delhi in the case of PCIT v. Era Infrastructure (India) (P.) Ltd. [2022] 141 Taxmann.com 289 (Delhi) and submits that the Hon’ble High Court, in similar set of facts, held the amendment by inserting Explanation through Finance Bill, 2022 is applicable only from 01.04.2022 relevant to the assessment year 2022-23, but, not to earlier years. He argued that the assessment year under consideration is 2011- 12 and the Finance Act, 2022…

ACIT Central Circle 8(3), Mumbai vs. Rosy Blue (India) Private Limited, Mumbai

In the result, the appeal of the Revenue is partly allowed in terms indicated above

ITA 4284/MUM/2025[2018-19]Status: DisposedITAT Mumbai29 Aug 2025AY 2018-19

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI ARUN KHODPIA (Accountant Member)

Section 143(3)Section 144Section 144CSection 14ASection 92BSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘J’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI ARUN KHODPIA, ACCOUNTANT MEMBER ACIT Central Circle Vs. Rosy Blue (India) 8(3), Mumbai Private Limited 1608-09, Prasad Chambers Tata Road No.2 Opera House, Girgaon S.O. Mumbai- 400 004 PAN/GIR No.AACCR2413B (Appellant) .. (Respondent) Assessee by Shri Nitesh Joshi a/w. Shri Ashwin Kashinath Revenue by Shri Aditya Rai, SR. DR Date of Hearing 13/08/2025 Date of Pronouncement 29/08/2025 आदेश / O R D E R PER AMIT SHUKLA (J.M): The present appeal has been filed by the Revenue against the order dated 28/04/2025…

Deputy Commissioner of Income Tax Circle 1(1)(1) Vadodara, Vadodara vs. M/S. Inox Wind Energy Limited, Vadodara

In the result, the appeal filed by the Revenue stands dismissed

ITA 654/AHD/2025[2015]Status: DisposedITAT Ahmedabad26 Aug 2025

Bench: Ms Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.654/Ahd/2025 िनधा"रण वष" /Assessment Year : 2015-16 The Deputy Commissioner M/S. Inox Wind Energy Of Income Tax, बनाम/ Limited, V/S. Circle-1(1)(1), Abs Tower S. No.1837 & Vadodara. 1834, Op Road, Vadodara-390007. (Gujarat) "थायी लेखा सं./Pan: Aafc14628K अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Revenue By : Shri Rignesh Das, Cit-Dr Assessee By : Shri Bandish Soparkar, Ar सुनवाई की तारीख/Date Of Hearing : 21/08/2025 घोषणा की तारीख /Date Of Pronouncement: 26/08/2025 आदेश/O R D E R Per Makarand V. Mahadeokar, Am: ] ] This Appeal By The Revenue Is Directed Against The Order Of The Commissioner Of Income-Tax (Appeals)-11, Ahmedabad [Hereinafter Referred To As “The Cit(A)”] Dated 27.01.2025, Arising Out Of The Assessment Order Passed By The Assessing Officer Under Section 143(3) Of The Income-Tax Act, 1961 [Hereinafter Referred To As “The Act”], On 18.12.2017 For The Assessment Year 2015-16. Dcit Vs. Inox Wind Energy Limited Assessment Year 2015-16

For Appellant: Shri Bandish Soparkar, ARFor Respondent: Shri Rignesh Das, CIT-DR
Section 115JSection 142(1)Section 143(2)Section 143(3)Section 14A

…o application. Reliance was placed on various judicial pronouncements including Keti Construction Ltd. [2024] 166 taxmann.com 607 (Gauhati), Williamson Financial Services Ltd. [2024] 166 taxmann.com 485 (Hyd. Trib.), and Era Infrastructure (India) Ltd. [2022] 448 ITR 674 (Delhi), wherein it has been held that in the absence of exempt income, no disallowance under section 14A is permissible. The AR also relied upon the amendment brought in by the Finance Act, 2022 in section 14A, submitting that the amendment is prospective and cannot be applied to the year under consideration. 8. On the issue of depreciation of…

Pramod Lakra, Deputy Commissioner of Income Tax, Circle-11(1), Kolkata vs. Balrampur Chini Mills Ltd, Kolkata

In the result all the four appeals of the revenue are dismissed

ITA 1082/KOL/2025[2021-22]Status: DisposedITAT Kolkata26 Aug 2025AY 2021-22

Bench: Shri Rajesh Kumar, Am & Shripradip Kumar Choubey, Jm

For Appellant: Shri S.K. Tulsiyan, &For Respondent: Shri Praveen Kishore, DR
Section 80Section 92C

…xempt income is earned by the assessee. The issue whether the amendment to section 14A of the Act made by Finance Act, 2022 is retrospective or prospective has been settled by the Hon'ble Delhi High Court in the case of PCIT v. Era Infrastructure (India) Ltd [448 ITR 674] wherein the Hon'ble Court held that the amendment made by the Finance Act, 2022 to section 14A by inserting a non-obstante clause and Explanation will take effect from 1-4-2022 and cannot be presumed to have retrospective effect. 3.20 find that the ratio laid down in the case of PCIT v. Era Infrastructure (India) Ltd. (Supra) judgment dt. 20/07/…

Pramod Lakra, Deputy Commissioner of Income Tax, Circle-11(1), Kolkata vs. Balrampur Chini Mills Ltd, Kolkata

In the result all the four appeals of the revenue are dismissed

ITA 1081/KOL/2025[2020-21]Status: DisposedITAT Kolkata26 Aug 2025AY 2020-21

Bench: Shri Rajesh Kumar, Am & Shripradip Kumar Choubey, Jm

For Appellant: Shri S.K. Tulsiyan, &For Respondent: Shri Praveen Kishore, DR
Section 80Section 92C

…xempt income is earned by the assessee. The issue whether the amendment to section 14A of the Act made by Finance Act, 2022 is retrospective or prospective has been settled by the Hon'ble Delhi High Court in the case of PCIT v. Era Infrastructure (India) Ltd [448 ITR 674] wherein the Hon'ble Court held that the amendment made by the Finance Act, 2022 to section 14A by inserting a non-obstante clause and Explanation will take effect from 1-4-2022 and cannot be presumed to have retrospective effect. 3.20 find that the ratio laid down in the case of PCIT v. Era Infrastructure (India) Ltd. (Supra) judgment dt. 20/07/…

Pramod Lakra, Deputy Commissioner of Income Tax, Circle-11(1), Kolkata vs. Balrampur Chini Mills Ltd, Kolkata

In the result all the four appeals of the revenue are dismissed

ITA 1080/KOL/2025[2018-19]Status: DisposedITAT Kolkata26 Aug 2025AY 2018-19

Bench: Shri Rajesh Kumar, Am & Shripradip Kumar Choubey, Jm

For Appellant: Shri S.K. Tulsiyan, &For Respondent: Shri Praveen Kishore, DR
Section 80Section 92C

…xempt income is earned by the assessee. The issue whether the amendment to section 14A of the Act made by Finance Act, 2022 is retrospective or prospective has been settled by the Hon'ble Delhi High Court in the case of PCIT v. Era Infrastructure (India) Ltd [448 ITR 674] wherein the Hon'ble Court held that the amendment made by the Finance Act, 2022 to section 14A by inserting a non-obstante clause and Explanation will take effect from 1-4-2022 and cannot be presumed to have retrospective effect. 3.20 find that the ratio laid down in the case of PCIT v. Era Infrastructure (India) Ltd. (Supra) judgment dt. 20/07/…

Pramod Lakra, Deputy Commissioner of Income Tax, Circle-11(1), Kolkata vs. Balrampur Chini Mills Ltd, Kolkata

In the result all the four appeals of the revenue are dismissed

ITA 1079/KOL/2025[2017-18]Status: DisposedITAT Kolkata26 Aug 2025AY 2017-18

Bench: Shri Rajesh Kumar, Am & Shripradip Kumar Choubey, Jm

For Appellant: Shri S.K. Tulsiyan, &For Respondent: Shri Praveen Kishore, DR
Section 80Section 92C

…xempt income is earned by the assessee. The issue whether the amendment to section 14A of the Act made by Finance Act, 2022 is retrospective or prospective has been settled by the Hon'ble Delhi High Court in the case of PCIT v. Era Infrastructure (India) Ltd [448 ITR 674] wherein the Hon'ble Court held that the amendment made by the Finance Act, 2022 to section 14A by inserting a non-obstante clause and Explanation will take effect from 1-4-2022 and cannot be presumed to have retrospective effect. 3.20 find that the ratio laid down in the case of PCIT v. Era Infrastructure (India) Ltd. (Supra) judgment dt. 20/07/…

Assistant Commissioner of Income Tax Ltu Circle 1 Chennai, Chennai vs. Carborundum Universal Limited, Chennai

ITA 48/CHNY/2025[2017-18]Status: DisposedITAT Chennai20 Aug 2025AY 2017-18

Bench: Hon’Ble Shri Manu Kumar Giri & Shri Hon’Ble Amitabh Shuklaआयकर अपील सं./ It(Tp)A Nos.2, 3 & 4/Chny/2025 िनधा@रण वष@ /Assessment Years: 2012-13, 2013-14 & 2017-18

For Appellant: Shri R.Vijayaraghavan, AdvocateFor Respondent: Shri P.K.Senthil Kumar, Addl. CIT

…आयकर अपीलीय अिधकरण ‘डी’ "ायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI माननीय "ी मनु कुमार िग"र, "ाियक सद! एवं माननीय अिमताभ शु(ा, लेखा सद! के सम* BEFORE HON’BLE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND SHRI HON’BLE AMITABH SHUKLA, ACCOUNTANT MEMBER आयकर अपील सं./ IT(TP)A Nos.2, 3 & 4/Chny/2025 िनधा@रण वष@ /Assessment Years: 2012-13, 2013-14 & 2017-18 M/s. Carborundum Universal Ltd., The Dy. Commissioner of Income No.43, VI Floor, Parry House Vs. Tax, Moore Street, Chennai GPO LTU-1, Parrys, Chennai – 600 001. Chennai. [PAN: AAACC 2474P] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील स…

Compact Agencies Pvt. Ltd., Kolkata vs. DCIT/ACIT, Circle 3(1), Kolkata

Appeal of the assessee is allowed

ITA 1259/KOL/2025[2018-2019]Status: DisposedITAT Kolkata13 Aug 2025AY 2018-2019

Bench: SHRI SONJOY SARMA, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)

Section 115JSection 14ASection 250

…Act, r.w. Rule 8D, will need to be made only on investments yielding exempt income. The following cases cover this issue in favour of the appellant: - (i) Williamson Financial Services Ltd. [166 taxmann.com 607 (Gauhati) (ii) Era Infrastructure (India) Ltd. [448 ITR 674 (Delhi) (iii) Avantha Realty Ltd. [164 taxmann.com 376 (Cal)] In light of these case laws, there cannot be any addition under Section 14A of the Act. Since there is, admittedly, no exempt income earned this year. 3.1 Regarding the issue of disallowance made u/s 14A of the Act being considered for the purposes of section 115JB of the Act, it dese…

Didu Investments Private Limited, Kolkata vs. D.C.I.T., Circle-6(1), Kolkata

The appeal of the assessee is partly allowed

ITA 2585/KOL/2024[2014-15]Status: DisposedITAT Kolkata13 Aug 2025AY 2014-15

Bench: SHRI SONJOY SARMA, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)

Section 115JSection 14ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, KOLKATA SHRI SONJOY SARMA, JUDICIAL MEMBER SHRI SANJAY AWASTHI, ACCOUNTANT MEMBER I.T.A. No. 2585/Kol/2024 (Assessment Year 2014-2015) Didu Investments Private Limited, 21, Strand Road Dalhousie, Kolkata - 700001 [PAN: AABCD1810F] ……..…...…………….... Appellant vs. Deputy Commissioner of Income Tax, Circle 6(1), Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata - 700069 ................................ Respondent Appearances by: Assessee represented by : Saurav Garg, ACA, Anand Karnani, ACA Department represented by : Sima Das Biswas, JCIT, Sr. DR Date…

Zodiac Ventures Limited, Mumbai vs. Income Tax Officer- 11 (3) (1), Mumbai

The appeal of the assessee is allowed

ITA 4135/MUM/2025[2017-18]Status: DisposedITAT Mumbai13 Aug 2025AY 2017-18

Bench: Justice (Retd.) C V Bhadang & Ms Padmavathy S, Am

For Appellant: Shri S. C. Tiwari, AR
Section 143(1)Section 14ASection 199Section 250

…plied retrospectively and not from AY 2022-23 from when the same is inserted. The issue of whether the insertion of explanation is retrospective or not has been settled by the Hon'ble Delhi High Court in the case of PCIT v. Era Infrastructure India Ltd (2022) 448 ITR 674 where it has been held that the explanation to section 14A inserted by Finance Act 2022 cannot be applied retrospectively. The relevant observations of the Hon'ble High Court in this regard is extracted below – “5. However a perusal of the Memorandum of the Finance Bill, 2022 reveals that it explicitly stipulates that the amendment made to sectio…

Ankur Power Project Pvt Ltd, Mumbai vs. Income Tax Officer Ward 15(1)(1), Mumbai

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

ITA 4432/MUM/2025[2017-2018]Status: DisposedITAT Mumbai12 Aug 2025AY 2017-2018

Bench: Shri Om Prakash Kant () & Shri Raj Kumar Chauhan () Assessment Year: 2017-18 Ankur Power Project Pvt. Ltd., Ito Ward 15(1)(1), Office No. 201, 2Nd Floor, Kailash Aayakar Bhavan, Complex, A-2, Wing, Bhandup, Vs. Mumbai-400038. West, S.O. Mumbai-400078. Pan No. Aaica 9913 H Appellant Respondent

For Respondent: None
Section 143(2)Section 14ASection 14A(3)

…his position has been clarified in several judicial consideration. This position has been clarified in several judicial pronouncements, including pronouncements, including PCIT v. Era Infrastructure (India) Ltd. PCIT v. Era Infrastructure (India) Ltd. [(2022) 448 ITR 674 (Del)]. [(2022) 448 ITR 674 (Del)]. 3.3 In view of the above settled leg In view of the above settled legal position, and the admitted al position, and the admitted fact that no exempt income was earned by the assessee during the fact that no exempt income was earned by the assessee during the fact that no exempt income was earned by the assesse…

Asst.Commissioner of Income Taxcentral Circle-2(4), Mumbai vs. Jyothy Labs Limited, Mumbai

In the result, the captioned appeals by the revenue are partly allowed and cross-objections are allowed in part for statistical purposes

ITA 3885/MUM/2025[2018-19]Status: DisposedITAT Mumbai06 Aug 2025AY 2018-19

Bench: Shri Saktijit Dey, Hon’Ble & Shri Narendra Kumar Billaiya, Hon’Ble

For Appellant: Shri J D Mistri, A/RFor Respondent: Shri Vivek Perampurna, CIT D/R
Section 131Section 133ASection 143(2)Section 80I

…| आयकर अपीलीय अिधकरण "ायपीठ, मुंबई | IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, HON’BLE VICE PRESIDENT & SHRI NARENDRA KUMAR BILLAIYA, HON’BLE ACCOUNTANT MEMBER I.T.A. No. 3863/Mum/2025 Assessment Year: 2016-17 I.T.A. No. 3884/Mum/2025 Assessment Year: 2017-18 I.T.A. No. 3885/Mum/2025 Assessment Year: 2018-19 I.T.A. No. 3879/Mum/2025 Assessment Year: 2019-20 I.T.A. No. 3880/Mum/2025 Assessment Year: 2020-21 I.T.A. No. 3883/Mum/2025 Assessment Year: 2021-22 I.T.A. No. 3881/Mum/2025 Assessment Year: 2022-23 I.T.A. No. 3882/Mum/2025 Assessment Year: 2023-24 Asst. Commissioner of…

Assistant Commissioner of Income Tax, Central Circle2, 4 Mumbai, Mumbai vs. Jyothy Labs Limited, Mumbai

In the result, the captioned appeals by the revenue are partly allowed and cross-objections are allowed in part for statistical purposes

ITA 3884/MUM/2025[2017-18]Status: DisposedITAT Mumbai06 Aug 2025AY 2017-18

Bench: Shri Saktijit Dey, Hon’Ble & Shri Narendra Kumar Billaiya, Hon’Ble

For Appellant: Shri J D Mistri, A/RFor Respondent: Shri Vivek Perampurna, CIT D/R
Section 131Section 133ASection 143(2)Section 80I

…| आयकर अपीलीय अिधकरण "ायपीठ, मुंबई | IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, HON’BLE VICE PRESIDENT & SHRI NARENDRA KUMAR BILLAIYA, HON’BLE ACCOUNTANT MEMBER I.T.A. No. 3863/Mum/2025 Assessment Year: 2016-17 I.T.A. No. 3884/Mum/2025 Assessment Year: 2017-18 I.T.A. No. 3885/Mum/2025 Assessment Year: 2018-19 I.T.A. No. 3879/Mum/2025 Assessment Year: 2019-20 I.T.A. No. 3880/Mum/2025 Assessment Year: 2020-21 I.T.A. No. 3883/Mum/2025 Assessment Year: 2021-22 I.T.A. No. 3881/Mum/2025 Assessment Year: 2022-23 I.T.A. No. 3882/Mum/2025 Assessment Year: 2023-24 Asst. Commissioner of…

Assistant Commissioner of Income Tax, Central Circle2, 4 Mumbai, Mumbai vs. Jyothy Labs Limited, Mumbai

In the result, the captioned appeals by the revenue are partly allowed and cross-objections are allowed in part for statistical purposes

ITA 3883/MUM/2025[2021-22]Status: DisposedITAT Mumbai06 Aug 2025AY 2021-22

Bench: Shri Saktijit Dey, Hon’Ble & Shri Narendra Kumar Billaiya, Hon’Ble

For Appellant: Shri J D Mistri, A/RFor Respondent: Shri Vivek Perampurna, CIT D/R
Section 131Section 133ASection 143(2)Section 80I

…| आयकर अपीलीय अिधकरण "ायपीठ, मुंबई | IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, HON’BLE VICE PRESIDENT & SHRI NARENDRA KUMAR BILLAIYA, HON’BLE ACCOUNTANT MEMBER I.T.A. No. 3863/Mum/2025 Assessment Year: 2016-17 I.T.A. No. 3884/Mum/2025 Assessment Year: 2017-18 I.T.A. No. 3885/Mum/2025 Assessment Year: 2018-19 I.T.A. No. 3879/Mum/2025 Assessment Year: 2019-20 I.T.A. No. 3880/Mum/2025 Assessment Year: 2020-21 I.T.A. No. 3883/Mum/2025 Assessment Year: 2021-22 I.T.A. No. 3881/Mum/2025 Assessment Year: 2022-23 I.T.A. No. 3882/Mum/2025 Assessment Year: 2023-24 Asst. Commissioner of…

Assistant Commissioner of Income Tax, Central Circle2, 4 Mumbai, Mumbai vs. Jyothy Labs Limited, Mumbai

In the result, the captioned appeals by the revenue are partly allowed and cross-objections are allowed in part for statistical purposes

ITA 3882/MUM/2025[2023-24]Status: DisposedITAT Mumbai06 Aug 2025AY 2023-24

Bench: Shri Saktijit Dey, Hon’Ble & Shri Narendra Kumar Billaiya, Hon’Ble

For Appellant: Shri J D Mistri, A/RFor Respondent: Shri Vivek Perampurna, CIT D/R
Section 131Section 133ASection 143(2)Section 80I

…| आयकर अपीलीय अिधकरण "ायपीठ, मुंबई | IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, HON’BLE VICE PRESIDENT & SHRI NARENDRA KUMAR BILLAIYA, HON’BLE ACCOUNTANT MEMBER I.T.A. No. 3863/Mum/2025 Assessment Year: 2016-17 I.T.A. No. 3884/Mum/2025 Assessment Year: 2017-18 I.T.A. No. 3885/Mum/2025 Assessment Year: 2018-19 I.T.A. No. 3879/Mum/2025 Assessment Year: 2019-20 I.T.A. No. 3880/Mum/2025 Assessment Year: 2020-21 I.T.A. No. 3883/Mum/2025 Assessment Year: 2021-22 I.T.A. No. 3881/Mum/2025 Assessment Year: 2022-23 I.T.A. No. 3882/Mum/2025 Assessment Year: 2023-24 Asst. Commissioner of…

Assistant Commissioner of Income Tax, Central Circle2, 4 Mumbai, Mumbai vs. Jyothy Labs Limited, Mumbai

In the result, the captioned appeals by the revenue are partly allowed and cross-objections are allowed in part for statistical purposes

ITA 3881/MUM/2025[2022-23]Status: DisposedITAT Mumbai06 Aug 2025AY 2022-23

Bench: Shri Saktijit Dey, Hon’Ble & Shri Narendra Kumar Billaiya, Hon’Ble

For Appellant: Shri J D Mistri, A/RFor Respondent: Shri Vivek Perampurna, CIT D/R
Section 131Section 133ASection 143(2)Section 80I

…| आयकर अपीलीय अिधकरण "ायपीठ, मुंबई | IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, HON’BLE VICE PRESIDENT & SHRI NARENDRA KUMAR BILLAIYA, HON’BLE ACCOUNTANT MEMBER I.T.A. No. 3863/Mum/2025 Assessment Year: 2016-17 I.T.A. No. 3884/Mum/2025 Assessment Year: 2017-18 I.T.A. No. 3885/Mum/2025 Assessment Year: 2018-19 I.T.A. No. 3879/Mum/2025 Assessment Year: 2019-20 I.T.A. No. 3880/Mum/2025 Assessment Year: 2020-21 I.T.A. No. 3883/Mum/2025 Assessment Year: 2021-22 I.T.A. No. 3881/Mum/2025 Assessment Year: 2022-23 I.T.A. No. 3882/Mum/2025 Assessment Year: 2023-24 Asst. Commissioner of…

Assistant Commissioner of Income Tax, Central Circle2, 4 Mumbai, Mumbai vs. Jyothy Labs Limited, Mumbai

In the result, the captioned appeals by the revenue are partly allowed and cross-objections are allowed in part for statistical purposes

ITA 3880/MUM/2025[2020-21]Status: DisposedITAT Mumbai06 Aug 2025AY 2020-21

Bench: Shri Saktijit Dey, Hon’Ble & Shri Narendra Kumar Billaiya, Hon’Ble

For Appellant: Shri J D Mistri, A/RFor Respondent: Shri Vivek Perampurna, CIT D/R
Section 131Section 133ASection 143(2)Section 80I

…| आयकर अपीलीय अिधकरण "ायपीठ, मुंबई | IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, HON’BLE VICE PRESIDENT & SHRI NARENDRA KUMAR BILLAIYA, HON’BLE ACCOUNTANT MEMBER I.T.A. No. 3863/Mum/2025 Assessment Year: 2016-17 I.T.A. No. 3884/Mum/2025 Assessment Year: 2017-18 I.T.A. No. 3885/Mum/2025 Assessment Year: 2018-19 I.T.A. No. 3879/Mum/2025 Assessment Year: 2019-20 I.T.A. No. 3880/Mum/2025 Assessment Year: 2020-21 I.T.A. No. 3883/Mum/2025 Assessment Year: 2021-22 I.T.A. No. 3881/Mum/2025 Assessment Year: 2022-23 I.T.A. No. 3882/Mum/2025 Assessment Year: 2023-24 Asst. Commissioner of…