Which sections of the Income Tax Act does PCIT v. IL&FS Energy Development Company Ltd. come up under?

It is most often cited in judgments turning on Section 14A, Section 143(3), Section 8D, Section 115JB, Section 43B, Section 253(3).

PCIT v. IL&FS Energy Development Company Ltd.

Q: How many judgments cite PCIT v. IL&FS Energy Development Company Ltd.?

255 judgments on BharatTax cite PCIT v. IL&FS Energy Development Company Ltd. (84 Taxmann.com 186), spanning 2017 to 2026.

84 Taxmann.com 186High Court2017#330 most cited

What is PCIT v. IL&FS Energy Development Company Ltd. authority for?

Disallowance under Section 14A of the Income-tax Act, 1961 is not permissible where the assessee has not earned any exempt income during the relevant assessment year. A CBDT Circular cannot override the express provisions of Section 14A read with Rule 8D to mandate such a disallowance.

255

judgments rely on this decision, according to BharatTax’s citation analysis of 367,154 Indian tax judgments — from 2017 to 2026.

Also referred to as

PCIT v. IL&FS Energy Development Company Ltd. · Section 14A disallowance · Rule 8D · no exempt income · CBDT Circular 05/2014 · expenditure for exempt income · hypothetical income · Income-tax Act 1961 Section 14A · Delhi High Court

Also reported as

399 ITR 483250 Taxmann 174

Sections most often in play

Section 14A Section 143(3)Section 8D Section 115JB Section 43B Section 253(3)Section 142(1)Section 143(2)

Read the full judgment

Issues it is cited on

section 9(1)(ii)section 80ab section 14a disallowance section 73 clarificatory amendment disallowance under section 14a scheme of arrangement section 115jb(2)disallowance u/s 14a section 14a(2)strategic investment disallowance of interest expenditure

Judgments citing PCIT v. IL&FS Energy Development Company Ltd.

ACIT, Central Circle- 17, New Delhi vs. Era Infrastructure (India) Ltd., New Delhi

In the result, appeals of the Revenue are dismissed

ITA 797/DEL/2018[2014-15]Status: DisposedITAT Delhi10 Mar 2021AY 2014-15

Bench: Shri Prashant Maharishi & Shri K. Narasimha Chary

For Appellant: Sh. Rajesh Kumar, Sr. DRFor Respondent: None

Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’: NEW DELHI (Through Video Conferencing) BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER ITA No.797 & 798/Del/2018 Assessment Year : 2014-15 & 2013-14 ACIT, Central Circle-17, Vs. M/s Era Infrastructure (India) New Delhi Ltd., 1107, Indraprastha Building 21, Barakhamba Road, New Delhi- 110001 PAN-AACCE0291J (Appellant) (Respondent) Appellant by : Sh. Rajesh Kumar, Sr. DR Respondent by : None Date of hearing : 10.03.2021 Date of pronouncement : 10.03.2021 ORDER PER SHRI PRASHANT MAHARISHI, AM: Aggrieved by the orde…

ACIT, Circle- 7(2), Delhi vs. Ds Group Hospitality Pvt. Ltd., Gurgaon

In the result, appeal of the Revenue is dismissed

ITA 5483/DEL/2018[2015-16]Status: DisposedITAT Delhi10 Mar 2021AY 2015-16

Bench: Shri Prashant Maharishi & Shri K. Narasimha Charyassessment Year : 2015-16 Acit, Circle-7(2), Delhi Vs. M/S Ds Group Hospitality Pvt. Ltd., 3Rd Floor, Sco No. 310, Ansari Road, Daryaganj, New Delhi-110002 Pan-Aaecd7010Q (Appellant) (Respondent) Appellant By : Sh. Rajesh Kumar, Sr. Dr Respondent By : Sh. Satyajeet Goel, Ca Date Of Hearing : 10.03.2021 Date Of Pronouncement : 10.03.2021 Order Per K. Narasimha Chary, Jm: Aggrieved By The Orders Dated 1/6/2018 In Appeal Numbers 128/2017-18 Passed By The Learned Commissioner Of Income

For Appellant: Sh. Rajesh Kumar, Sr. DRFor Respondent: Sh. Satyajeet Goel, CA

Section 115Section 14Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’: NEW DELHI (Through Video Conferencing) BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER Assessment Year : 2015-16 ACIT, Circle-7(2), Delhi Vs. M/s DS Group Hospitality Pvt. Ltd., 3rd Floor, SCO No. 310, Ansari Road, Daryaganj, New Delhi-110002 PAN-AAECD7010Q (Appellant) (Respondent) Appellant by : Sh. Rajesh Kumar, Sr. DR Respondent by : Sh. Satyajeet Goel, CA Date of hearing : 10.03.2021 Date of pronouncement : 10.03.2021 ORDER PER K. NARASIMHA CHARY, JM: Aggrieved by the orders dated 1/6/2018 in Appeal Numbers…

DCIT, Circle-9(2), New Delhi vs. Fortis Health Management Ltd., New Delhi

In the result, appeals of the Revenue are dismissed

ITA 5477/DEL/2018[2014-15]Status: DisposedITAT Delhi10 Mar 2021AY 2014-15

Bench: Shri Prashant Maharishi & Shri K. Narasimha Charyassessment Year : 2014-15 Assessment Year: 2015-16

For Appellant: Sh. N.L. Gandhi, AdvFor Respondent: Ms. Nidhi Srivastava, CIT DR

Section 14Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’: NEW DELHI (Through Video Conferencing) BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER Assessment Year : 2014-15 Assessment Year: 2015-16 DCIT, Circle-9(2), Vs. M/s Fortis Health Management New Delhi Ltd., C/o Escorts Heart Institute & Research Centre, Okhla Road, New Delhi-110025 PAN-AABCF2101R (Appellant) (Respondent) Appellant by : Sh. N.L. Gandhi, Adv Respondent by : Ms. Nidhi Srivastava, CIT DR Date of hearing : 10.03.2021 Date of pronouncement : 10.03.2021 ORDER PER K. NARASIMHA CHARY, JM: Aggrieved…

Il & Fs Transportation Networks Limited, Mumbai vs. Assistant Commissioner of Income Tax - Range - 14(2)(1), Mumbai

ITA 4177/MUM/2018[2012-13]Status: DisposedITAT Mumbai15 Feb 2021AY 2012-13

Bench: Shri S. Rifaur Rahman & Shri Ravish Soodil & Fs Transportation Networks Asstt. Commissioner Of Limited, The Il & Fs Financial Income-Tax, Range -14(2)(1), Center, Plot No.C-22, Room No. Aaykar Bhavan, Maharshi Karve Vs. 460, 4Th Floor, G Block, Bandra- Road, Marine Lines, Kurla Complex, Bandra (E), Mumbai – 400 020 Mumbai – 400 051 Pan – Aabcc5460A (Appellant) (Respondent) Dcit -14(2)(1), M/S Il & Fs Transportation Network 432, 4Th Floor, Aayakar Bhavan, Ltd., Il & Fs Financial Centre, 8Th Vs. Mumbai – 400 020 Floor, C-22, G Block, B.K.C. Bandra (E), Mumbai – 400051

For Appellant: Shri Sandeep Bhalla, A.RFor Respondent: Shri Sushil Kumar Mishra, D.R

Section 143(3)Section 14A

…e aforesaid CBDT Circular No. 5 of 2014, dated 11.02.2014 was rejected by the Hon’ble High Court of Madras in Redington India Ltd. Vs. Addl. CIT (2016) 97 CCH 219 (Mad) and by the Hon’ble High Court of Delhi in PCIT Vs. IL & FS Development Company Ltd. (2017) 399 ITR 483 (Del). At the same time, we in light of the judgment of the Hon’ble Supreme Court in Maxopp Investment Ltd. Vs. CIT (2018) 402 ITR 640 (SC) are unable to subscribe to the observation of the CIT(A), wherein he had inter alia directed the A.O to consider only those investments made in non-subsidiary companies which had yielded dividend income for t…

Il & Fs Transportation Networks Ltd., Mumbai vs. Addl.CIT-14(2) (Earlier Addl.CIT, RG. 10(1)), Mumbai

ITA 2927/MUM/2018[2010-11]Status: DisposedITAT Mumbai28 Jan 2021AY 2010-11

Bench: Shri S. Rifaur Rahman & Shri Ravish Soodita Nos.2927 & 2928/Mum/2018 (Assessment Years: 2010-11 & 2011-12) Il & Fs Transportation Networks Addl. Commissioner Of Limited, The Il & Fs Financial Income-Tax, Range -14(2), Center, Plot No.C-22, Room No. [Earlier Addl. Commissioner Of Income-Tax Vs. Range-10(1), Mumbai] 460, 4Th Floor, G Block, Bandra- Aaykar Bhavan, Maharshi Karve Kurla Complex, Bandra (E), Road, Marine Lines, Mumbai – 400 051 Mumbai – 400 020 Pan – Aabcc5460A (Appellant) (Respondent)

For Appellant: Shri Sandeep Bhalla, A.RFor Respondent: Shri Sushil Kumar Mishra, D.R

Section 14A

DCIT, New Delhi vs. M/S. Ritesh Properties & Industries Ltd., New Delhi

In the result, appeal of the Revenue is dismissed and the appeal of the assessee is allowed in part

ITA 3920/DEL/2011[2008-09]Status: DisposedITAT Delhi04 Jan 2021AY 2008-09

Bench: Shri G.S. Pannu, Hon’Ble & Shri K. Narasimha Charyassessment Year: 2008-09 Dcit Vs. Ritesh Properties & Industries Ltd. Circle – 15(1), 11/5B, First Floor, Pussa Road, C.R. Bldg., I.P. Estate, New Delhi. New Delhi. Pan Aaacr1437M (Applicant) (Respondent) & Cross Objection No. 329/Del/2011 (In Ita No. 3920/Del/2011) Assessment Year: 2008-09

For Appellant: Sh. Kanv Bali, Sr. DRFor Respondent: Sh. Rohit Jain, Adv

Section 115JSection 139(5)Section 143(3)Section 14ASection 2

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘F’ NEW DLEHI BEFORE SHRI G.S. PANNU, HON’BLE VICE PRESIDENT AND SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER Assessment Year: 2008-09 DCIT vs. Ritesh Properties & Industries Ltd. Circle – 15(1), 11/5B, First Floor, Pussa Road, C.R. Bldg., I.P. Estate, New Delhi. New Delhi. PAN AAACR1437M (Applicant) (Respondent) & Cross Objection No. 329/Del/2011 (In ITA No. 3920/Del/2011) Assessment Year: 2008-09 Ritesh Properties & Industries Ltd. Vs. DCIT 11/5B, First Floor, Pussa Road, Circle 15(1) New Delhi. C.R. Bldg., I.P. Estate, PAN AAACR1437M New Delhi. (Applicant) (Respo…

DCIT, Cirlce- 16(2), New Delhi vs. Meyer Apparel Ltd., New Delhi

In the result, appeal of the Revenue is dismissed

ITA 4541/DEL/2017[2012-13]Status: DisposedITAT Delhi30 Dec 2020AY 2012-13

Bench: Shri Prashant Maharishi & Shri K.N. Chary

Section 115Section 14Section 14A

…ITA No. 4541Del/2017 Meyer Apparel Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘C’ NEW DELHI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER & SHRI K.N. CHARY, JUDICIAL MEMBER ITA No.-4541/Del/2017 (Assessment Year:2012-13) DCIT Vs. Meyer Apparel Ltd. Circle 16(2) D-219, Sushil Bhawan, New Delhi. Vivek Vihar-1, New Dlehi. PAN No. AAACG3928L Appellant Respondent Revenue by Sh. Jagdish Singh Dahiya, Sr. DR Assessee by Sh. Vinod Kumar Bindal, CA Ms. Rinky Sharma, CA Date of hearing: 30.12.2020 Date of Pronouncement : 30.12.2020 ORDER PER K. NARASIMHA CHARY, JM Aggrieved by the order dated 6/4/…

ACIT-8(1)(1), Mumbai vs. M/S.Netizen Engineering Private Limited, Mumbai

Appeal is dismissed

ITA 6584/MUM/2018[2013-14]Status: DisposedITAT Mumbai14 Oct 2020AY 2013-14

Bench: Shri S.S. Godara & Shri M.Balaganeshacit-8(1)(1) Vs. Netizen Engineering Room No.624, 6Th Floor Pvt.Ltd. Flat No.19& 20, 6Th Floor, Aaykar Bhawan, M.K.Road Mumbai-400 020 90, Manek Mahal, Veer Nariman Road, Churchgate Mumbai-400 020 Pan/Gir No.Aabcr7570C (Appellant) .. (Respondent)

Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT), ”B” BENCH, MUMBAI BEFORE SHRI S.S. GODARA, JUDICIAL MEMBER & SHRI M.BALAGANESH, ACCOUNTANT MEMBER ACIT-8(1)(1) Vs. Netizen Engineering Room No.624, 6th Floor Pvt.Ltd. Flat No.19& 20, 6th Floor, Aaykar Bhawan, M.K.Road Mumbai-400 020 90, Manek Mahal, Veer Nariman Road, Churchgate Mumbai-400 020 PAN/GIR No.AABCR7570C (Appellant) .. (Respondent) Assessee by None Revenue by Ms. Kavita P. Kaushik, Sr.DR Date of Hearing 13/10/2020 Date of Pronouncement 14/10/2020 आदेश / O R D E R आदेश आदेश आदेश PER S.S.GODARA (J.M): This Revenue’s appeal for A.Y.2013-14 aris…

DCIT Circle-14()(1), Mumbai vs. M/S Asset Auto India Pvt. Ltd., Mumbai

In the result, appeal filed by the revenue is dismissed

ITA 2112/MUM/2019[2013-14]Status: DisposedITAT Mumbai11 Sept 2020AY 2013-14

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2013-14 Dcit Circle- 14(1)(1) M/S. Asset Auto India Pvt. Ltd. Vs. 14/3, Union Park, Chembur, Mumbai 400074. Pan No. Aaeca0733F Appellant Respondent Revenue By : Shri Michael Jerald (Dr) Assessee By : None Last Date Of Hearing : 10/09/2020 Date Of Pronouncement : 11/09/2020

For Appellant: NoneFor Respondent: Shri Michael Jerald (DR)

Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2013-14 DCIT Circle- 14(1)(1) M/s. Asset Auto India Pvt. Ltd. Vs. 14/3, Union Park, Chembur, Mumbai 400074. PAN No. AAECA0733F Appellant Respondent Revenue by : Shri Michael Jerald (DR) Assessee by : None Last Date of Hearing : 10/09/2020 Date of pronouncement : 11/09/2020 ORDER PER N.K. PRADHAN, A.M. This is an appeal filed by the revenue. The relevant assessment year is 2013-14. The appeal is directed against the order passed by the Commissioner o…

Dy. Commissioner of Income Tax, Circle-2(1), Hyderabad vs. Ksk Electricity Financing India Private Limited, Hyderabad

In the result, both the appeals of the revenue are dismissed

ITA 801/HYD/2019[2016-17]Status: DisposedITAT Hyderabad04 Sept 2020AY 2016-17

Bench: Shri C.N. Prasad & Shri M. Balaganesh

For Appellant: Shri S. Rama RaoFor Respondent: Shri YVST Sai

Section 115JSection 14ASection 154

…T Vs. Lakhani Marketing in ITA No. 970/2008, dated 02/04/2014 ( P&H HC). 5. CIT Vs. Corrtech Energy Pvt. Ltd., 223 Taxman 130 (Guj.) 6. CIT Vs. Shivam Motors Pvt. Ltd., in ITA No. 88 of 2014 (All. HC) 7. Pr. CIT Vs. IL & FS Energy Development Co. Ltd., [2017] 399 ITR 483 (Del.) 8. The ld. DR before us heavily relied on the Circular of the CBDT No. 5/2014 by arguing that the Department believes that provisions of section 14A of the Act would come into operation even when there is no exempt income derived by the assessee. We find that this Circular No. 5/2014 had been duly considered in the decision of Hon’ble Delh…

Dy. Commissioner of Income Tax, Circle-2(1), Hyderabad vs. Ksk Electricity Financing India Private Limited, Hyderabad

In the result, both the appeals of the revenue are dismissed

ITA 800/HYD/2019[2014-15]Status: DisposedITAT Hyderabad04 Sept 2020AY 2014-15

Bench: Shri C.N. Prasad & Shri M. Balaganesh

For Appellant: Shri S. Rama RaoFor Respondent: Shri YVST Sai

Section 115JSection 14ASection 154

M/S. Shamanur Kallappa & Sons, Davangere vs. Deputy Commissioner of Income Tax, Central Circle - 1(3), Bangalore

In the result, appeal of the Assessee is allowed

ITA 1669/BANG/2019[2015-16]Status: DisposedITAT Bangalore19 Jun 2020AY 2015-16

Bench: Shri N.V. Vasudevan & Shri B R Baskaranassessment Year: 2015-16

For Appellant: Shri Bharadwaj Sheshadri, AdvocateFor Respondent: Shri Priyadarsi Mishra, Jt.CIT(DR)(ITAT), Bengaluru

Section 14ASection 234

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B R BASKARAN, ACCOUNTANT MEMBER Assessment year: 2015-16 Shamanur Kallappa & Sons, Vs. The Deputy Commissioner No.22/1-2, Chowkipet, of Income Tax, Davangere – 577 001. Central Circle 1(3), PAN: AAFFS 2646M Bengaluru. APPELLANT RESPONDENT Appellant by : Shri Bharadwaj Sheshadri, Advocate Respondent by : Shri Priyadarsi Mishra, Jt.CIT(DR)(ITAT), Bengaluru. Date of hearing : 17.06.2020 Date of Pronouncement : 19.06.2020 O R D E R Per N.V. Vasudevan, Vice President This is an appeal by the Assessee agai…

Ardor in-Fin Pvt. Ltd., Ahmedabad vs. The Income Tax Officer, Ward-1(3), Ahmedabad

In the result, appeal of the assessee is allowed

ITA 1121/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad26 May 2020AY 2011-12

Bench: Shri Rajpal Yadav, Vice-आयकर अपील सं./ Ita No. 1121/Ahd/2015 "नधा"रण वष"/Assessment Year: 2011-12 Ardor-In-Fin P Ltd Ito, Ward-7(3) Ardor House, Vs Ahmedabad. Mondeal Business Park B/S.Gurudwara Thalej, S.G. Road Ahmedabad 380 059. Pan : Aagca 2925 B अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Shri Ankit Talsania Revenue By : Shri Lalit P.Jain, Sr.Dr

For Appellant: Shri Ankit TalsaniaFor Respondent: Shri Lalit P.Jain, Sr.DR

Section 143(2)Section 14A

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ - अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD – BENCH ‘SMC’ [Conducted Through Virtual Court] BEFORE SHRI RAJPAL YADAV, VICE-PRESIDENT आयकर अपील सं./ ITA No. 1121/Ahd/2015 "नधा"रण वष"/Assessment Year: 2011-12 Ardor-In-Fin P Ltd ITO, Ward-7(3) Ardor House, Vs Ahmedabad. Mondeal Business Park B/s.Gurudwara Thalej, S.G. Road Ahmedabad 380 059. PAN : AAGCA 2925 B अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Shri Ankit Talsania Revenue by : Shri Lalit P.Jain, Sr.DR सुनवाई क" तार"ख/Date of Hearing : 22/05/2020 घोषणा क" तार"ख /Date of Pronouncement : 2705/…

Glorious Holdings Pvt. Ltd., Mumbai vs. I.T.O., Ward-2(3), Kolkata

In the result, the appeal of the assessee is allowed

ITA 175/KOL/2020[2012-13]Status: DisposedITAT Kolkata14 Feb 2020AY 2012-13

Bench: Shri P.M. Jagtap(Kz) & Shri S.S. Godara, Jm] I.T.A. No. 175/Kol/2020 Assessment Year: 2012-13 M/S. Glorious Holdings Pvt. Ltd.......................................…………………………................Appellant B-11 & 12, Bhiwandiwala Terrace, Marine Lines, Ground Floor, Maharashtra – 400 002. [Pan: Aaccg 4244 K] Vs Ito, Ward – 2(3), Kolkata....................…………………………………………………………Respondent P-7, Chowringhee Square, Kolkata – 700 069. Appearances By: Shri Miraj D. Shah, Ar Appearing On Behalf Of The Assessee. Smt. Ranu Biswas, Addl. Cit Appearing On Behalf Of The Revenue.

Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH ‘[A(SMC)]’, KOLKATA [Before Shri P.M. Jagtap, Vice President (KZ) & Shri S.S. Godara, JM] I.T.A. No. 175/Kol/2020 Assessment Year: 2012-13 M/s. Glorious Holdings Pvt. Ltd.......................................…………………………................Appellant B-11 & 12, Bhiwandiwala Terrace, Marine Lines, Ground Floor, Maharashtra – 400 002. [PAN: AACCG 4244 K] Vs ITO, Ward – 2(3), Kolkata....................…………………………………………………………Respondent P-7, Chowringhee Square, Kolkata – 700 069. Appearances by: Shri Miraj D. Shah, AR appearing on behalf of the Assessee. Smt. Ranu Biswas,…

Deputy Commissioner of Income Tax, Circle- 1(1)(1), Bengaluru vs. M/S. Ambuthirtha Power Private Limited, Bangalore

In the result, the appeal by revenue is dismissed

ITA 2324/BANG/2019[2016-17]Status: DisposedITAT Bangalore06 Feb 2020AY 2016-17

Bench: Shri N.V. Vasudevan & Shri B R Baskaranassessment Year: 2016-17

For Appellant: Shri S. Ramasubramanian, CAFor Respondent: Smt. Sowmya Aacharya, Addl.CIT(DR)(ITAT)

Section 14ASection 5

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B R BASKARAN, ACCOUNTANT MEMBER Assessment year: 2016-17 The Deputy Commissioner Vs. Ambuthirtha Power Pvt. Ltd., of Income Tax, # 37, RMJ Mandoth Towers, 7th Cross, Circle 1(1)(1), Bengaluru. Vasanth Nagar, Bangalore – 560 052. PAN: AACCA 9267G APPELLANT RESPONDENT Appellant by : Shri S. Ramasubramanian, CA Respondent by : Smt. Sowmya Aacharya, Addl.CIT(DR)(ITAT), Bengaluru. Date of hearing : 28.01.2020 Date of Pronouncement : 06.02.2020 O R D E R Per N.V. Vasudevan, Vice President This appeal by the…

M/S. Eveready Industries India Ltd., Kolkata vs. Pr.CIT-4, Kolkata

In the result, the appeal of the assessee stands allowed

ITA 805/KOL/2019[2014-15]Status: DisposedITAT Kolkata13 Dec 2019AY 2014-15

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 143(3)Section 14ASection 263

…d. The relevant citations are as follows: - CIT Vs Ashika Global Securities Ltd (GA No. 2122 of2014) dated 11.06.2018 - Cheminvest Ltd Vs CIT (61 taxmann.com 118) 25 Eveready Industries India Ltd, AY- 2014-15 - Pr.CIT Vs IL & FS Energy Development Pvt Ltd (399 ITR 483) - CIT Vs Cortech Energy Pvt Ltd(223 taxman 130) - CIT Vs Shivam Motors (P) Ltd (230 Taxman 63) - Redington (India) Ltd Vs Addl. CIT (392 ITR 663) 34. For the reasons set out above we therefore hold that the assessment order passed by the AO in which no disallowance u/s 14Aof the Act was made, could not said to be unsustainable in law because th…

M/S. Paliwal Infrastructure Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, both appeals are partly allowed for statistical purposes

ITA 1292/DEL/2015[2010-11]Status: DisposedITAT Delhi11 Dec 2019AY 2010-11

Bench: Shri Amit Shukla & Shri Anadee Nath Misshra

For Appellant: Shri K. Sampath, Adv. and Shri V. Raja Kumar, AdvFor Respondent: Shri Surender Pal, Sr. DR

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

…ces. The Ld. Counsel for assessee relied on the orders of Hon’ble Delhi High Court in the cases of Principal Commissioner Vs. DLF Home Developers Ltd. (2019) 411 ITR 0378 (Delhi) and Principal Commissioner Vs. IL & FS Energy Development Company Ltd. [2017] 84 Taxmann.com 186 (Delhi). Relying on the aforesaid precedents, the Ld. Page 15 of 18 ITA Nos.- 3572/Del/ 2014 and 1292/Del/2015. M/s Paliwal Infrastructure Pvt. Ltd. Counsel for assessee submitted that the aforesaid additions made by the Assessing Officer for Assessment Years 2009-10 and 2010-11 and confirmed by the Ld. CIT(A) vide aforesaid orders dat…

M/S. Paliwal Infrastructure Pvt. Ltd., New Delhi vs. Addl. CIT, New Delhi

In the result, both appeals are partly allowed for statistical purposes

ITA 3572/DEL/2014[2009-10]Status: DisposedITAT Delhi11 Dec 2019AY 2009-10

Bench: Shri Amit Shukla & Shri Anadee Nath Misshra

For Appellant: Shri K. Sampath, Adv. and Shri V. Raja Kumar, AdvFor Respondent: Shri Surender Pal, Sr. DR

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

The DCIT, Circle-4(1)(1), Ahmedabad vs. Suzlon Energy Ltd., Ahmedabad

In the result, the appeal of the revenue is dismissed

ITA 972/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad18 Nov 2019AY 2014-15

For Appellant: Shri Tushar P. Hemani, A.RFor Respondent: Shri N.R. Soni, CIT-D.R

Section 115JSection 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “A” BENCH Before: Shri Rajpal Yadav, Judicial Member And Shri Amarjit Singh, Accountant Member ITA No. 972 /Ahd/2018 Assessment Year 2014-15 The DCIT, Suzlan Energy Ltd. Circle-4(1)(1), Suzlan-5, Shrimali Ahmedabad Vs Society, Nr. Shri (Appellant) Krishna Centre, Navrangpura, Ahmedabad-380015 PAN: AADCS0472N (Respondent) Revenue by: Shri N.R. Soni, CIT-D.R. Assessee by: Shri Tushar P. Hemani, A.R. Date of hearing : 16-10-2019 Date of pronouncement : 18-11-2019 आदेश/ORDER PER : AMARJIT SINGH, ACCOUNTANT MEMBER:- This assessee’s appeal for A.Y. 2014-15, ar…

The Dy. Commissioner of Income Tax, Circle-1(1)(1), Ahmedabad vs. Adani Wilmar Ltd., Ahmedabad

In the result, cross objection filed by assessee in CO No

ITA 1696/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad15 Nov 2019AY 2012-13

Bench: Shri Pradip Kumar Kedia & Smt. Madhumita Royआयकर अपील सं. / I.T.A. No. 1696/Ahd/2017

For Appellant: Shri Vartik Chokshi & ShriFor Respondent: Shri Sumeet Kumar Verma

Section 14A

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘B’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, AHMEDABAD BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SMT. MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं. / I.T.A. No. 1696/Ahd/2017 WITH CROSS OBJECTION No. 51/Ahd/2018 ("नधा"रण वष" / Assessment Year : 2012-13) DCIT Adani Wilmar Ltd. बनाम/ Circle 1(1)(1), Fortune House, Nr. Adani Vs. ‘A’ Wing, Room No. 309, House, Mithakhali Cross 3rd Floor, Pratyaksh Kar Roads, Navrangpura, Bhavan, Ambawadi, Ahmedabad 380014 Ahmedabad - 380015 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AABCA8056G (Appellant / Respondent)…