How many judgments cite PCIT v. Hindusthan Aeronautics Ltd.?

43 judgments on BharatTax cite PCIT v. Hindusthan Aeronautics Ltd. (143 Taxmann.com 357), spanning 2022 to 2024.

Which sections of the Income Tax Act does PCIT v. Hindusthan Aeronautics Ltd. come up under?

It is most often cited in judgments turning on Section 14A, Section 35D, Section 40A(2).

PCIT v. Hindusthan Aeronautics Ltd.

143 Taxmann.com 357High Court2022#2691 most cited

What is PCIT v. Hindusthan Aeronautics Ltd. authority for?

The Assessing Officer must establish a proximate nexus between the expenditure and the investments before invoking Section 14A(2) and Rule 8D for disallowance. Failure to do so renders the invocation illegal and the addition liable for deletion.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2022 to 2024.

Also referred to as

PCIT v Hindusthan Aeronautics Ltd · section 14A · rule 8d disallowance · proximate nexus · expenditure in relation to income · mandatory pre-condition · illegal invocation · addition deletion

Sections most often in play

Section 14A Section 35D Section 40A(2)

Issues it is cited on

recognised provident fund section 50b section 43b(f)approved gratuity fund section 40a(9)section 14(2)section 211 rule 8d disallowance wholly and exclusively for business goodwill arising on amalgamation section 35d slump sale

Judgments citing PCIT v. Hindusthan Aeronautics Ltd.

The Federal Bank Ltd, Aluva vs. The ACIT, Kochi

In the result, appeals of the Assessee and revenue for AY 2008-09 to 2010-

ITA 747/COCH/2019[2010-11]Status: DisposedITAT Cochin12 Dec 2022AY 2010-11

Bench: Shri N. V. Vasudevan & Ms. S. Padmavathy

For Appellant: Shri Rajesekharan, CA and Shri K.Gopi, CAFor Respondent: Smt. J. M. Jamuna Devi, Sr. DR, Cochin

Section 147Section 14ASection 154

…ng judicial pronouncements: ITA Nos. 745 to 747/Coch/2019 ITA Nos. 33 to 35, 272 to 275, 309 to 311/Coch/2020 Page 10 of 28  Maxopp Investments Ltd. Vs. CIT 402 ITR 640 (SC)  Godrej & Boyce Manufacturing Co.Ltd. 394 ITR 449(SC)  Hindustan Aeronautics Ltd. 143 Taxmann.com 357(Karn.)  West Bengal Infrastructure Development Finance Corporation Ltd. 143 Taxmann.com 135(Cal.)  Sociedade De Fomento Industrial Pvt.Ltd. 123 Taxmann.com 38 (Bom)  Marg Ltd. 120 Taxmann.com 84 (Mad)  Esillor India (P) Ltd. 137 Taxmann.com 60 (Karn.)  CIT Vs. Hero Management Services Ltd. 360 ITR 68 (Del)  Infrastructure Logistics…

The Federal Bank Ltd, Aluva vs. The ACIT, Kochi

In the result, appeals of the Assessee and revenue for AY 2008-09 to 2010-

ITA 746/COCH/2019[2009-10]Status: DisposedITAT Cochin12 Dec 2022AY 2009-10

Bench: Shri N. V. Vasudevan & Ms. S. Padmavathy

For Appellant: Shri Rajesekharan, CA and Shri K.Gopi, CAFor Respondent: Smt. J. M. Jamuna Devi, Sr. DR, Cochin

Section 147Section 14ASection 154

The Federal Bank Ltd, Aluva vs. The ACIT, Kochi

In the result, appeals of the Assessee and revenue for AY 2008-09 to 2010-

ITA 745/COCH/2019[2008-09]Status: DisposedITAT Cochin12 Dec 2022AY 2008-09

Bench: Shri N. V. Vasudevan & Ms. S. Padmavathy

For Appellant: Shri Rajesekharan, CA and Shri K.Gopi, CAFor Respondent: Smt. J. M. Jamuna Devi, Sr. DR, Cochin

Section 147Section 14ASection 154