How many judgments cite PCIT v. Era Infrastructure (India) Ltd.?

354 judgments on BharatTax cite PCIT v. Era Infrastructure (India) Ltd. (141 Taxmann.com 289), spanning 2022 to 2026.

Which sections of the Income Tax Act does PCIT v. Era Infrastructure (India) Ltd. come up under?

It is most often cited in judgments turning on Section 14A, Section 143(3), Section 8D, Section 115JB, Section 143(2), Section 1961.

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 14A Section 143(3)Section 8D Section 115JB Section 143(2)Section 1961 Section 131 Section 37(1)

Issues it is cited on

section 9(1)(ii)mat credit disallowance under section 14a disallowance u/s 14a strategic investment section 115jb(2)section 14a section 14a(2)deduction under section 80ia interest free advances section 80ic corporate guarantee

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

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 3879/MUM/2025[2019-20]Status: DisposedITAT Mumbai06 Aug 2025AY 2019-20

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…

Asst. Commissioner of Income Tax, Central 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 3863/MUM/2025[2016-17]Status: DisposedITAT Mumbai06 Aug 2025AY 2016-17

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

Dy. Commissioner of Income Tax, Central Circle-3(3), Mumbai vs. Phulchand Exports Private Limited, Mumbai

In the result, appeals of the Revenue in ITA No

ITA 3103/MUM/2025[2019-20]Status: DisposedITAT Mumbai04 Aug 2025AY 2019-20

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Shri Shankarlal Jain & Shri Satish KumarFor Respondent: Shri R.A Dhyani, (CIT-DR)

Section 132Section 143(3)Section 14ASection 153ASection 36(1)(iii)

…IN THE INCOME-TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER ITA No. 2415/MUM/2025 (A.Y. 2018-19) Phulchand Exports Private Limited v/s. Assistant Commissioner of Income Tax, Central Circle – 3(3), Kautilya Bhavan, Bandra Kurla Complex, Bandra East, Mumbai – 400 051, Maharashtra स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAACP2529C Appellant/अपीलार्थी .. Respondent/प्रतिवादी ITA No. 3102/MUM/2025 (A.Y. 2018-19) ITA No. 3103/MUM/2025 (A.Y. 2019-20) Deputy Commissioner of Income Tax, Central Circle – 3(3),404, 4th Floor, Kautilya Bhavan,…

Dy. Commissioner of Income Tax, Central Circle- 3(3), Mumbai vs. Phulchand Exports Private Limited, Mumbai

In the result, appeals of the Revenue in ITA No

ITA 3102/MUM/2025[2018-19]Status: DisposedITAT Mumbai04 Aug 2025AY 2018-19

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Shri Shankarlal Jain & Shri Satish KumarFor Respondent: Shri R.A Dhyani, (CIT-DR)

Section 132Section 143(3)Section 14ASection 153ASection 36(1)(iii)

…IN THE INCOME-TAX APPELLATE TRIBUNAL“C” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER ITA No. 2415/MUM/2025 (A.Y. 2018-19) Phulchand Exports Private v/s. Assistant Commissioner Limited of 2nd Floor, West Wing, Electric बनाम Income Tax, Central Circle Mansion, Appasaheb Marathe 3(3), Kautilya Bhavan, Bandra Marg, Worli, Prabhadevi Kurla Complex, Bandra East, Mumbai -400 025, Mumbai 400 051, Maharashtra Maharashtra -400 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAACP2529C Appellant/अपीलार्थी .. Respondent/प्रतिवादी ITA No. 3102/MUM/2025 (A.Y. 2018-19) ITA No. 3103…

Dy. Commissioner of Income Tax, Central Circle-3(3), Mumbai vs. Prateek Apparels Private Limited, Karnataka

In the result, appeals of the Revenue in ITA No

ITA 3099/MUM/2025[2018-19]Status: DisposedITAT Mumbai04 Aug 2025AY 2018-19

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Shri Shankarlal Jain & Shri Satish KumarFor Respondent: Shri R A Dhyani, (CIT DR)

Section 132Section 132(4)Section 143(3)Section 153ASection 36(1)(iii)

…IN THE INCOME-TAX APPELLATE TRIBUNAL“C” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER ITA No. 2936/MUM/2025 (A.Y. 2014-15) ITA No. 3099/MUM/2025 (A.Y. 2018-19) Deputy Commissioner of v/s. Prateek Apparels Private Income Tax, Central Circle बनाम | Limited 3(3), 404, 4th Floor, Kautilya 113, Krishna Reddy Industrial Bhavan, Bandra Kurla Area, 7th Miles Kudlu Gate, Complex, Bandra East, Mumbai Hosur Road, Bengaluru - 560 - 400 051, Maharashtra 068, Karnataka स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAACP7190B Appellant/अपीलार्थी .. Respondent/प्रतिवादी Appellant b…

Dy. Commissioner of Income Tax, Central Circle -3(3), Mumbai vs. Prateek Apparels Private Limited, Karnataka

In the result, appeals of the Revenue in ITA No

ITA 2936/MUM/2025[2014-15]Status: DisposedITAT Mumbai04 Aug 2025AY 2014-15

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Shri Shankarlal Jain & Shri Satish KumarFor Respondent: Shri R A Dhyani, (CIT DR)

Section 132Section 132(4)Section 143(3)Section 153ASection 36(1)(iii)

Phulchand Exports Pvt Ltd, Mumbai vs. Asst. Commissioner of Income Tax Central Circle 3(3), Mumbai

In the result, appeals of the Revenue in ITA No

ITA 2415/MUM/2025[2018-19]Status: DisposedITAT Mumbai04 Aug 2025AY 2018-19

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

For Appellant: Respondent byFor Respondent: Shri Shankarlal Jain & Shri Satish Kumar

Section 132Section 143(3)Section 14ASection 153ASection 36(1)(iii)

…IN THE INCOME-TAX APPELLATE TRIBUNAL“C” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER ITA No. 2415/MUM/2025 (A.Y. 2018-19) Phulchand Exports Private v/s. Assistant Commissioner Limited of 2nd Floor, West Wing, Electric Mansion, Appasaheb Marathe Marg, Worli, Prabhadevi Mumbai -400 025, Maharashtra बनाम Income Tax, Central Circle 3(3), Kautilya Bhavan, Bandra Kurla Complex, Bandra East, Mumbai - 400 051, Maharashtra स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAACP2529C Appellant/अपीलार्थी .. Respondent/प्रतिवादी ITA No. 3102/MUM/2025 (A.Y. 2018-19) ITA No. 3103/MU…

Dice Districts India Private Limited, Mumbai vs. ITO Ward 6(2)(1), Mumbai

In the result, the appeal of the assessee is allowed

ITA 3506/MUM/2025[2018-19]Status: DisposedITAT Mumbai30 Jul 2025AY 2018-19

Bench: Shri Om Prakash Kant () & Shri Rahul Chaudhary () Assessment Year: 2018-19 Dice Districts (India) Pvt. Ltd., Ito Ward 6(2)(1), 307-308, Midas, Sahar Plaza, Aayakar Bhavan, Vs. Andheri East, Mumbai-400020. Mumbai-400069. Pan No. Aaecd 2751 N Appellant Respondent

For Appellant: Mr. Pravin Salunkhe, Sr. DRFor Respondent: Mr. Dharan Gandhi

Section 14ASection 234B

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H (SMC)” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI RAHUL CHAUDHARY (JUDICIAL MEMBER) Assessment Year: 2018-19 Dice Districts (India) Pvt. Ltd., ITO Ward 6(2)(1), 307-308, Midas, Sahar Plaza, Aayakar Bhavan, Vs. Andheri East, Mumbai-400020. Mumbai-400069. PAN NO. AAECD 2751 N Appellant Respondent : Mr. Dharan Gandhi Assessee by : Mr. Pravin Salunkhe, Sr. DR Revenue by Date of Hearing : 22/07/2025 : 30/07/2025 Date of pronouncement ORDER PER OM PRAKASH KANT, AM This appeal has been preferred by the assessee against order dated 27.03.2025 pa…

Nagreeka Foils Ltd., Kolkata vs. D.C.I.T., Circle - 3, Kolkata

In the result, all the three appeals filed by the assessee for AYs

ITA 1930/KOL/2024[2011-2012]Status: DisposedITAT Kolkata22 Jul 2025AY 2011-2012

Bench: Shri Pradip Kumar Choubey & Shri Rakesh Mishra

Section 143(3)Section 14ASection 250Section 36

…आयकर अपीलीय अधिकरण कोलकाता 'बी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘B’ BENCH, KOLKATA श्री प्रदीप कुमार चौबे, न्याधयक सदस्य एवं श्री राकेश धमश्रा, लेखा सदस्य के समक्ष Before SHRI PRADIP KUMAR CHOUBEY, JUDICIAL MEMBER & SHRI RAKESH MISHRA, ACCOUNTANT MEMBER I.T.A. Nos.: 1788, 1930 & 1789/KOL/2024 Assessment Years: 2010-11, 2011-12 & 2013-14 D.C.I.T., Circle-3(1), Kolkata Nagreeka Foils Ltd. D.C.I.T., Circle-3, Kolkata Vs. D.C.I.T., Circle-6(3), Kolkata (Appellant) (Respondent) PAN: AAACN8548H Appearances: Assessee represented by : Akshay Ringasia. CA. Department represented by : Kapil Ma…

Nagreeka Foils Ltd., Kolkata vs. D.C.I.T., Circle - 3(1), Kolkata

In the result, all the three appeals filed by the assessee for AYs

ITA 1788/KOL/2024[2010-2011]Status: DisposedITAT Kolkata22 Jul 2025AY 2010-2011

Bench: Shri Pradip Kumar Choubey & Shri Rakesh Mishra

Section 143(3)Section 14ASection 250Section 36

Joint Commissioner of Income Tax (OSD), Central Circle 2(1), Mumbai vs. Gateway Distriparks Ltd, Raigad

In the result, the appeal filed by the revenue bearing ITA

ITA 2432/MUM/2025[2016-17]Status: DisposedITAT Mumbai21 Jul 2025AY 2016-17

Bench: Shri Narendra Kumar Billaiya, Account Member & Shri Anikesh Banerjeejoint Commissioner Of Vs Gateway Distriparks Ltd Income-Tax (Osd), Central Sector 6, Dronagiri, Taluka Uran, Circle 2(1), Mumbai, Raigad. 8Th 804, Floor, Pratishtha Bhavan, M.K. Road, Mumbai- Pan: Aaacg3425C 400 020 Applicant Respondent

For Appellant: Shri Ashok Kumar JainFor Respondent: Shri Arun Kanti Datta – CIT DR

Section 115JSection 139(1)Section 143(3)Section 144Section 14ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G”, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, ACCOUNT MEMBER AND SHRI ANIKESH BANERJEE, JUDICIAL MEMBER Joint Commissioner of vs Gateway Distriparks Ltd Income-tax (OSD), Central Sector 6, Dronagiri, Taluka Uran, Circle 2(1), Mumbai, Raigad. 8th 804, Floor, Pratishtha Bhavan, M.K. Road, Mumbai- PAN: AAACG3425C 400 020 APPLICANT RESPONDENT Assessee by : Shri Ashok Kumar Jain Respondent by : Shri Arun Kanti Datta – CIT DR Date of hearing : 17/07/2025 Date of pronouncement : 21/07/2025 O R D E R Per Anikesh Banerjee (JM): The instant appeal of the revenue was…

Sbl Private Limited, Haridwar, Uttrakhand vs. PCIT (Central), Delhi-2, New Delhi

Appeal is allowed

ITA 2231/DEL/2024[A.Y. 2018-19]Status: DisposedITAT Delhi17 Jul 2025

Bench: Shri Satbeer Singh Godara & Shri S. Rifaur Rahmanassessment Year: 2018-19

Section 143(3)Section 14ASection 263

…, 2022 w.e.f. 1.4.2022. We see no merit in the Revenue’s second substantive argument as well as not only the above Explanation does not carry any retrospective effect since applicable from 1.4.2022 onwards as per PCIT v. ERA Infrastructure (India) Ltd. [2022] 448 ITR 674 (Delhi), but also it gets attracted even in case there is no exempt income derived by the tax payer concern. A perusal of the case record indicates that the assessee had indeed declared its exempt income representing dividend of Rs. 19,30,666/- and Rs. 181,54,175/- from share and securities etc. We, thus, reject the Revenue’s endeavour to invoke…

Precision Camshafts Ltd., Solapur vs. Assessment Unit, Income Tax Department (NFAC), Solapur

In the result, appeal of the assessee is allowed

ITA 1962/PUN/2024[2020-21]Status: DisposedITAT Pune10 Jul 2025AY 2020-21

Bench: Ms. Astha Chandra & Dr.Dipak P. Ripoteआयकर अपील सं. / Ita No.1962/Pun/2024 िनधा"रण वष" / Assessment Year: 2020-21 Precision Camshafts Ltd., V Assessment Unit, Income Tax E-102/103, Akkalkot Road, S Department (National Midc, Solapur – 413006. Faceless Assessment Center), Maharashtra. Jurisdiction Details : Pne- C(1), Range 63, Circle-1, Solapur. Pan: Aabcp1086B Appellant/ Assessee Respondent / Revenue Assessee By Shri Nikhil Pathak – Ar Revenue By Shri Prakash L Pathade – Cit(Dr) Date Of Hearing 17/06/2025 Date Of Pronouncement 10/07/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of Assessment Unit, Income Tax Department Under Section 143(3) R.W.S 144C(3) Read With Section 144B Of The Income Tax Act, 1961 For A.Y.2020-21 Dated 25.07.2024, Emanating From Order Of Dispute Resolution Panel U/S.144C(5) Of The Act For A.Y.2020-21

Section 143(3)Section 144BSection 144C(5)Section 92(3)Section 928Section 92C

…been carried out to section 14A by the Finance Act, 2022 providing that the disallowance u/s 14A would be called for notwithstanding no receipt of exempt income during the year. The Hon'ble Delhi High Court in Pr.CIT Vs. Era Infrastructure (India) Ltd. (2022) 448 ITR 674 (Delhi) has held such amendment to be prospective. In that view of the matter, the casepertaining to the A.Y. 2017-18 under consideration, the assessee having earned tax free dividend of Rs.40,750/-, will be governed by the ruling in Cheminvest (supra). Respectfully following the precedent, I order to restrict the disallowance to Rs.40,750/-.” 7…

Deputy Commissioner of Income Tax, Chennai vs. Ashok Leyland Limited, Chennai

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

ITA 1663/CHNY/2024[2019-20]Status: DisposedITAT Chennai07 Jul 2025AY 2019-20

Bench: Shri Aby T. Varkey & Shri Amitabh Shukla

For Appellant: Mr.R. VijayaraghavanFor Respondent: Ms.Ann Marry Baby, CIT

Section 14ASection 92C

…आयकर अपीलीय अिधकरण, ’डी’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक सद" एवं एवं एवं एवं "ी अिमताभ शु"ा, लेखा सद" के सम" BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.1402/Chny/2024 िनधा"रण वष"/Assessment Year: 2019-20 v. M/s. Ashok Leyland Ltd., The DCIT, No.1, Sardar Patel Road, NCC-8(1), Guindy, Chennai-600 032. LTU-II, Chennai. [PAN: AAACA 4651 L] (अपीलाथ"/Appellant) (""थ"/Respondent) आयकर अपील सं./ITA No.1663/Chny/2024 िनधा"रण वष"/Assessment Year: 2019-20 v. The DCIT, M/s. Ashok Leyland Ltd., NC…

Ashok Leyland Limited, Chennai vs. DCIT Non Corp Circle 8(1) Ltu - II, Chennai

ITA 1402/CHNY/2024[2019-20]Status: DisposedITAT Chennai07 Jul 2025AY 2019-20

Bench: Shri Aby T. Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita No.1402/Chny/2024 निर्धारण वर्ष/Assessment Year: 2019-20 M/S. Ashok Leyland Ltd., No.1, Sardar Patel Road, Guindy, Chennai-600 032. [Pan: Aaaса 4651 L] (अपीलार्थी/Appellant) V. The Dcit, Ncc-8(1), Ltu-Ii, Chennai. (प्रत्यर्थी/Respondent) आयकर अपील सं./Ita No.1663/Chny/2024 निर्धारण वर्ष/Assessment Year: 2019-20 The Dcit, Ncc-8, Chennai. (अपीलार्थी/Appellant) V. M/S. Ashok Leyland Ltd., No.1, Sardar Patel Road, Guindy, Chennai-600 032. [Pan: Aaaса 4651 L] (प्रत्यर्थी/Respondent) Assessee By : Mr.R. Vijayaraghavan, Advocate Department By : Ms.Ann Marry Baby, Cit सुनवाईकीतारीख/Date Of Hearing : 04.06.2025 घोषणाकीतारीख /Date Of Pronouncement : 07.07.2025 आदेश / Order Per Aby T. Varkey, Jm: These Are Cross-Appeals Preferred By The Assessee As Well As The Revenue Against The Order Of The Learned Commissioner Of Income Tax

For Appellant: Mr.R. Vijayaraghavan, AdvocateFor Respondent: Ms.Ann Marry Baby, CIT

Section 14ASection 92C

…आयकर अपीलीय अधिकरण, 'डी' न्यायपीठ, चेन्नई। IN THE INCOME TAX APPELLATE TRIBUNAL 'D' BENCH: CHENNAI श्री एबी टी. वर्की, न्यायिक सदस्य एवं श्री अमिताभ शुक्ला, लेखा सदस्य के समक्ष BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.1402/Chny/2024 निर्धारण वर्ष/Assessment Year: 2019-20 M/s. Ashok Leyland Ltd., No.1, Sardar Patel Road, Guindy, Chennai-600 032. [PAN: AAAСА 4651 L] (अपीलार्थी/Appellant) v. The DCIT, NCC-8(1), LTU-II, Chennai. (प्रत्यर्थी/Respondent) आयकर अपील सं./ITA No.1663/Chny/2024 निर्धारण वर्ष/Assessment Year: 2019-20 The DCIT, NCC-8, Chennai.…

Altfort Merchants Pvt. Ltd., Kolkata vs. ITO, Ward 1(1), Kolkata

In the result, appeal filed by the assessee is allowed

ITA 834/KOL/2025[2015-2016]Status: DisposedITAT Kolkata04 Jul 2025AY 2015-2016

Bench: SHRI GEORGE MATHAN, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)

Section 14ASection 250

…on 14A of the Act read with Rule 8D will not be made if no exempt income is earned. The following cases cover this issue in favour of the assessee:- (i) Williamson Financial Services Ltd. [166 taxmann.com 607 (Guwahati) (ii) Era Infrastructure (India) Ltd. [448 ITR 674 (Delhi] (iii) Avantha Realty Ltd. [164 taxmann.com 376 (Cal)] Accordingly, the addition in this regard is deleted. 3.2 Since the assessee has succeeded on all of the two additions since we have held that the additions are not sustainable in the eyes of law, hence we do not adjudicate Ground No. 1 of the assessee, challenging the jurisdiction,…

Yashaswini Investments Company Private Limited, Mumbai vs. Income Tax Officer, Ward 11(3)(4), Mumbai

ITA 3124/MUM/2025[2017-18]Status: DisposedITAT Mumbai30 Jun 2025AY 2017-18

Bench: SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER SHRI OMKARESHWAR CHIDARA (Accountant Member)

For Appellant: Shri Yogesh JoijodeFor Respondent: Shri Swapnil Choudhary

Section 115JSection 143(3)Section 14A

…ious year. Therefore, for this reason also, no disallowance was warranted under Section 14A of the Act.2 We also note that the Hon’ble Delhi High Court has, 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], rejected the contention of the Revenue that amendments to Section 14A introduced by the Finance Act 2022 shall have retrospective effect. 9. In view of the above, we hold that the provisions of Section 14A of the Act were not attracted in the facts and circumstances of the present case. Accordingly, additions of INR. 87,03,7…

ACIT, Circle- 3.3.1, Mumbai vs. Waluj Components Private Limited, Mumbai

In the result, appeal of the revenue is dismissed

ITA 2765/MUM/2025[2018-19]Status: DisposedITAT Mumbai20 Jun 2025AY 2018-19

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

For Appellant: NoneFor Respondent: Shri Arun Kanti Datta, CIT, D/R

Section 115JSection 14A

…| आयकर अपीलीय अिधकरण "ायपीठ, मुंबई | IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, HON’BLE VICE PRESIDENT & SHRI NARENDRA KUMAR BILLAIYA, HON’BLE ACCOUNTANT MEMBER I.T.A. No. 2765/Mum/2025 Assessment Year: 2018-19 ACIT-3(3)(1), Mumbai M/s. Waluj Components Private Vs Limited 171, 17th Floor Mittal Court C Wing, Nariman Point Mumbai - 400021 [PAN: AABCP0027G] अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : None Revenue by : Shri Arun Kanti Datta, CIT, D/R सुनवाई की तारीख/Date of Hearing : 18/06/2025 घोषणा की तारीख /Date of Pronouncement: 18/06/2025 आदेश/O R D E R PER NA…

Jaypee Infra Ventures Private Limited, Gautam Budh Nagar vs. ACIT Circle 13(1), New Delhi

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

ITA 3992/DEL/2024[2018-19]Status: DisposedITAT Delhi20 Jun 2025AY 2018-19

Bench: Shri Anubhav Sharma & Shri Avdhesh Kumar Mishra

Section 115JSection 14ASection 249Section 250

…14A of the Act raised in this appeal is squarely covered by the decision of the Hon'ble Delhi High Court in the cases of Cheminvest Ltd. reported in 378 ITR 33, Caraf Builders & Constructions (P) Ltd. 414 ITR 122 and Era Infrastructure India Ltd. reported in 448 ITR 674. We therefore, respectfully following the decision of Hon'ble Delhi High Court in the case of Era Infrastructure Ltd. (supra), delete the disallowance of Rs.6,57,25,564/- made under section 14A of the Act by the AO and confirmed by the Ld. CIT(A). The respective grounds raised in this regard are thus stand allowed accordingly. The assessee gets c…

Swelect Energy Systems Limited Formerly Swelect Solar Energy Private Limited, Chennai vs. Income Tax Officer Corp Ward 6 (4), Chennai

ITA 472/CHNY/2025[2014-15]Status: DisposedITAT Chennai16 Jun 2025AY 2014-15

Bench: Shri George George Kand Shri S.R. Raghunathaआयकर अपील सं./Ita No.:472/Chny/2025 निर्धारण वर्ष/Assessment Year:2014-15 Swelect Energy Systems Limited, The Income Tax Officer, Formerly Swelect Solar Energy Pvt. Vs. Corporate Ward 6(4) Ltd., Chennai. 'Swelect House', No.5, P.S. Sivasamy Salai, Mylapore, Chennai – 600 004. (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) Pan: Aadcn 3843J अपीलार्थी की ओर से/Appellant By : Shri Suhrith Parthasarathy, Advocate (Through Virtual Mode) प्रत्यर्थी की ओर से/Respondent By : Ms. Sita Krishnamoorthy, Jcit सुनवाई की तारीख/Date Of Hearing : 12.06.2025 घोषणा की तारीख/Date Of Pronouncement : 16.06.2025 आदेश /O R Der Per George George K: This Appeal At The Instance Of The Assessee Is Directed Against The Order Of Addl/Jcit(A)-3, Delhi Dated 18.12.2024, Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Called 'The Act'). The Relevant Assessment Year Is 2014-15.

For Appellant: Shri Suhrith Parthasarathy, AdvocateFor Respondent: Ms. Sita Krishnamoorthy, JCIT

Section 143(3)Section 14ASection 250

…ame is prospective in nature. In support of the contention that the introduction of Explanation is prospective in nature, the Ld.AR relied on the judgments of Hon'ble Delhi High Court in the case of PCIT vs. Era Infrastructure (India) Ltd., reported in (2022) 448 ITR 674 (Delhi) and Hon'ble Gauhati High Court in the case of Williamson Financial Services vs. CIT & Anr reported in [2024] 166 taxmann.com 607 (Gauhati). 6. The Ld.DR supported the orders of the AO and the FAA. 7. We have heard rival submissions and perused the material on record. Admittedly, assessee for the relevant assessment year had not received a…