PCIT v. IL&FS Energy Development Company Ltd.

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 366,470 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 14ASection 143(3)Section 8DSection 115JBSection 43BSection 253(3)Section 142(1)Section 143(2)
Read the full judgment

Issues it is cited on

section 9(1)(ii)section 80absection 14a disallowancesection 73clarificatory amendmentdisallowance under section 14ascheme of arrangementsection 115jb(2)disallowance u/s 14asection 14a(2)strategic investmentdisallowance of interest expenditure

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

M/S.Kollam Royal Park Hotel & Resorts P> Ltd, Kollam vs. The ACIT, Circle-1, Kollam

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

ITA 268/COCH/2019[2014-15]Status: DisposedITAT Cochin13 Nov 2019AY 2014-15

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

Section 143(3)Section 14ASection 263

…here could no disallowance u/s. 14A when there was no exempt I.T.A. No.268/Coch/2019 income claimed by the assessee. The Cochin Bench relied on the judgment of the Hon’ble Delhi High Court in the case of Pr. CIT v. IL&FS Energy Development Corporation Ltd. (297 CTR 452) and that of the Hon’ble Madras High Court in the case of Redington (India) Pvt. Ltd. vs. CIT (2016) 97 CCH 219. 8. In view of the above judicial pronouncements, it is settled law that if no exempted income is received by the assessee in the concerned assessment year, there could be no disallowance u/s. 14A of the I.T. Act. Therefore, the CIT(A)…

I.T.O., Ward-8(1), Kolkata vs. M/S Caravan Creation Private Limited, Kolkata

In the result, the appeal of the revenue is dismissed

ITA 99/KOL/2019[2014-15]Status: DisposedITAT Kolkata13 Nov 2019AY 2014-15

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.99/Kol/2019 ("नधा"रणवष" / Assessment Year: 2014-15)

For Appellant: NoneFor Respondent: Smt. Ranu Biswas, Addl. CIT
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH KOLKATA BEFORE SHRI S.S.GODARA, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.99/Kol/2019 ("नधा"रणवष" / Assessment Year: 2014-15) ITO, Ward-8(1), Kolkata Vs. M/s Caravan Creation Pvt. Ltd. 2C, Building No.:10, Shanti Nagar Housing colony, Liluah, Howrah- 711204 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AABCC 0053 D (Appellant) .. (Respondent) Appellant by : None Respondent by : Smt. Ranu Biswas, Addl. CIT सुनवाईक"तार"ख/ Date of Hearing : 31/10/2019 घोषणाक"तार"ख/Date of Pronouncement : 13/11/2019 आदेश / O R D E R Per Bench: The captioned appeal filed by the Revenue, pe…

DCIT Cen Cir 8(3), Mumbai vs. Jsw Energy Ltd, Mumbai

The appeal stands partly allowed in terms of our above order

ITA 2452/MUM/2017[2011-12]Status: DisposedITAT Mumbai07 Nov 2019AY 2011-12

Bench: Hon’Ble Shri Pawan Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: S/Shri Rishabh Shah & Rakesh Joshi- Ld. ARsFor Respondent: Shri Akhtar H.Ansari- Ld.DR
Section 115JSection 14ASection 92C

…ted in the following manner: - No. Case Law Judicial Authority Citation 1. CIT Vs. Holcim India P. Ltd. Hon’ble Delhi High Court 111 DTR 158 2. Cheminvest Ltd Vs CIT Hon’ble Delhi High Court 378 ITR 33 3. PCIT Vs IL&FS Energy Dev. Co. Hon’ble Delhi High Court 84 Taxmann.com 186 Ltd. 4. PCIT Vs Empire Package Pvt. Ltd. Hon’ble Punjab & Haryana High Court 81 Taxmann.com 108 5. CIT Vs Lakhani Marketing Inc. Hon’ble Punjab & Haryana High Court 2015 4 ITR-OL 246 6. CIT Vs Hero Cycles Ltd Hon’ble Punjab & Haryana High Court 323 ITR 518 7. CIT Vs. Winsome Textiles Ind. Ltd. Hon’ble Punjab & Haryana High Court 319 ITR 20…

The Assistant Commissioner of Income Tax, Circle-3(1), Vijayawada vs. Kapil Infra Avenues Private Limited, Vijayawada

In the result, appeal of the revenue is dismissed

ITA 253/VIZ/2019[2015-16]Status: DisposedITAT Visakhapatnam25 Sept 2019AY 2015-16

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.253/Viz/2019 (ननधधारण वर्ा/Assessment Year : 2015-16) Asst. Commissioner Of Vs. M/S Kapil Infra Avenues Income Tax Pvt. Ltd. Circle-3(1) 40-14-3/1 Vijayawada Chandramouli Puram Near Benz Circle Vijayawada [Pan : Aadck4944P] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Smt.Suman Malik, Dr प्रत्यधथी की ओर से / Respondent By : None सुनवधई की तधरीख / Date Of Hearing : 23.09.2019 घोर्णध की तधरीख/Date Of Pronouncement : 25.09.2019 आदेश /O R D E R

For Appellant: Smt.Suman Malik, DRFor Respondent: None
Section 143(3)Section 14A

…Ltd., Vijayawada 1. CIT Vs Lakhani Marketing Inc [2014]49 taxmann.com 257 (P & H) 2. Chemmves& Ltd, Vs. CIT [2015] 378 PR 33 (Del) 3. Redington (India) Ltd. Vs. Addl.C1T[2017] 392 ITR 633 (Mad.) 4. Principal CIT Vs. LL & FS Energy Development Co. Ltd. [2017] 399 ITR 483 (Del.) 5. CIT Vs. Chettinad Logistics (P) Ltd. [2017] 248 Taxman 55 (Mad.) 6. CIT Vs, Shivam Motors (I') Ltd [2015] 55 taxmann. com 262 (Allahabad) 7. CIT Vs. Corrtech Energy (P.) Ltd. [2014] 45 taxmann.com 116 (Gujarat) 11. In the following cases, the Hon'ble Tribunals including the Hon'ble ITAT, Hyderabad also held that no disaIlowance u/s. 14A…

The Dy. CIT, Anand Circle, Anand vs. M/S. Anupam Industries Ltd., Anand

In the result, appeal of the Revenue is dismissed

ITA 1504/AHD/2018[2015-16]Status: DisposedITAT Ahmedabad19 Sept 2019AY 2015-16

Bench: Shri Kul Bharat & Shri Pradip Kumar Kedia

For Appellant: Shri M. K. Patel, A.R
Section 14A

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘A’ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No. 1504/Ahd/2018 ("नधा"रण वष" / Assessment Year : 2015-16) Deputy Commissioner of M/s. Anupam Industries बनाम/ Income-tax Limited Vs. Anand Circle, 204, 3rd 138, GIDC Estate, Vithal Floor, S. P. Patel Udyognagar, Anand- Complex, Near Old C. K. 388121 Hall, Mayfair Road, Anand - 388001 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AABCA9602Q .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Shri Satish So…

M/S the Professional Couriers, Bangalore vs. Addl.C.I.T., Bangalore

In the result, this appeal of the assessee is allowed

ITA 940/BANG/2016[2012-13]Status: DisposedITAT Bangalore13 Sept 2019AY 2012-13

Bench: Shri N.V. Vasudevan & Shri Vikram Singh Yadav, Accountant Membe Assessment Year : 2012-13

For Appellant: Shri B.S. Balachandran, AdvocateFor Respondent: Shri Sunil Kumar Agarwal, Addl.CIT(DR)(ITAT), Bengaluru
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI VIKRAM SINGH YADAV, ACCOUNTANT MEMBE Assessment year : 2012-13 The Professional Couriers, Vs. The Additional Commissioner of No.195, Margosa Road, Income Tax, Bengaluru – 560 055. Range 9, PAN: AAAFT 6234H Bengaluru. APPELLANT RESPONDENT Appellant by : Shri B.S. Balachandran, Advocate Respondent by : Shri Sunil Kumar Agarwal, Addl.CIT(DR)(ITAT), Bengaluru Date of hearing : 11.09.2019 Date of Pronouncement : 13.09.2019 O R D E R Per N V Vasudevan, Vice President This appeal by the assessee is against…

Deputy Commissioner of Income Tax 3(3)(1), Mumbai vs. Rama Cylinders Private Limited, Mumbai

In the result, appeal of the revenue is dismissed

ITA 7337/MUM/2017[2013-14]Status: DisposedITAT Mumbai11 Sept 2019AY 2013-14

Bench: Shri M.Balaganesh, Am & Shri Ram Lal Negi, Jm Dy. Commissioner Of Vs. M/S. Rama Cylinders Pvt. Income Tax- 3(3)(1) Ltd. Room No.609, 6Th Floor 181, Maker Tower, Aayakar Bhavan “E”, Cuffe Parade, M.K.Road, Mumbai – 400 005 Mumbai – 400 020 Pan/Gir No.Aaccr8653D (Appellant) .. (Respondent)

Section 115JSection 143(3)Section 14A

…liance in this regard is placed on the decision of the Hon’ble Supreme Court in the case of Maxopp Investment reported in 402 ITR 640 and also on the decision of Hon’ble Delhi High Court in the case of DCIT vs. IL & FS Energy Development Co. Ltd., reported in 399 ITR 483 (Del). Respectfully following the same, we find that the ld. CIT(A) had rightly deleted the disallowance made u/s.14A of the IT Act, which does not require any interference. Accordingly, the Ground Nos. 1 & 2 raised by the revenue are dismissed. 3 M/s. Rama Cylinders Private Limited 3. The Ground Nos. 3 & 4 are with regard to deletion of disall…

Dasapalla Investments Private Limited, Visakhapatnam vs. The Income Tax Officer, Ward-3(1), Visakhapatnam

In the result, appeal of the assessee is allowed

ITA 173/VIZ/2019[2014-15]Status: DisposedITAT Visakhapatnam19 Aug 2019AY 2014-15

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.173/Viz/2019 (ननधधारण वर्ा/Assessment Year : 2014-15) M/S Daspalla Investments Pvt.Ltd., Vs. Income Tax Officer D.No.28-02-48, Hotel Daspalla Ward-3(1) Suryabagh Visakhapatnam Visakhapatnam [Pan :Aaecd8330K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri I Kama Sastry, Ar प्रत्यधथी की ओर से / Respondent By : Shri D.K.Sonowal, Cit Dr सुनवधई की तधरीख / Date Of Hearing : 18.07.2019 घोर्णध की तधरीख/Date Of Pronouncement : 21.08.2019 आदेश /O R D E R

For Appellant: Shri I Kama Sastry, ARFor Respondent: Shri D.K.Sonowal, CIT DR
Section 10(34)Section 143(3)Section 14ASection 263

…आयकर अपीलीय अधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगाा राि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर धसंह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.173/Viz/2019 (ननधधारण वर्ा/Assessment Year : 2014-15) M/s Daspalla Investments Pvt.Ltd., Vs. Income Tax Officer D.No.28-02-48, Hotel Daspalla Ward-3(1) Suryabagh Visakhapatnam Visakhapatnam [PAN :AAECD8330K] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant by : Shri I Kama Sastry, A…

ACIT, New Delhi vs. M/S. Lg Chemical India (P) Ltd., New Delhi

ITA 5013/DEL/2016[2013-14]Status: DisposedITAT Delhi29 Jul 2019AY 2013-14

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri Vishal Kalra, AdvocateFor Respondent: Smt. Naina Soin Kapil, Senior DR
Section 14A

…cal manner particularly when no investment has been made by the assessee during the years under assessment nor any dividend/exempt income has been earned. Hon’ble Delhi High Court in case of the Pr. CIT vs. IL&FS 9. Energy Development Company Ltd. – (2017) 399 ITR 483 (Delhi) decided the identical issue by discussing circular (supra) in favour of the assessee and the ratio of the judgment (supra) for ready perusal is extracted as under :- “Section 14A of the Income-tax Act, 1961, read with rule 8D of the Income-tax Rules, 1962 - Expenditure incurred in relation to income not includible in total income (CBD…

ACIT, Circle-15(1), New Delhi vs. Lg Chemical India Pvt. Ltd., New Delhi

ITA 6402/DEL/2017[2014-15]Status: DisposedITAT Delhi29 Jul 2019AY 2014-15

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri Vishal Kalra, AdvocateFor Respondent: Smt. Naina Soin Kapil, Senior DR
Section 14A

…cal manner particularly when no investment has been made by the assessee during the years under assessment nor any dividend/exempt income has been earned. Hon’ble Delhi High Court in case of the Pr. CIT vs. IL&FS 9. Energy Development Company Ltd. – (2017) 399 ITR 483 (Delhi) decided the identical issue by discussing circular (supra) in favour of the assessee and the ratio of the judgment (supra) for ready perusal is extracted as under :- “Section 14A of the Income-tax Act, 1961, read with rule 8D of the Income-tax Rules, 1962 - Expenditure incurred in relation to income not includible in total income (CBD…

ACIT, New Delhi vs. M/S. Lg Chemical India (P) Ltd., New Delhi

ITA 4164/DEL/2016[2011-12]Status: DisposedITAT Delhi29 Jul 2019AY 2011-12

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri Vishal Kalra, AdvocateFor Respondent: Smt. Naina Soin Kapil, Senior DR
Section 14A

…cal manner particularly when no investment has been made by the assessee during the years under assessment nor any dividend/exempt income has been earned. Hon’ble Delhi High Court in case of the Pr. CIT vs. IL&FS 9. Energy Development Company Ltd. – (2017) 399 ITR 483 (Delhi) decided the identical issue by discussing circular (supra) in favour of the assessee and the ratio of the judgment (supra) for ready perusal is extracted as under :- “Section 14A of the Income-tax Act, 1961, read with rule 8D of the Income-tax Rules, 1962 - Expenditure incurred in relation to income not includible in total income (CBD…

JCIT (OSD), New Delhi vs. M/S. T.G. Leisure & Resorts Pvt. Ltd., New Delhi

ITA 2024/DEL/2016[2012-13]Status: DisposedITAT Delhi25 Jul 2019AY 2012-13

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri Deependra Mohan, CAFor Respondent: Ms. Ashima Neb, Senior DR
Section 14A

…fact that the assessee has made investment out of his interest free funds and more so, no exempt income has been earned during the year under assessment. 13. Hon’ble Delhi High Court in case of the Pr. CIT vs. IL&FS Energy Development Company Ltd. – (2017) 399 ITR 483 (Delhi) decided the identical issue in favour of the assessee and the ratio of the judgment (supra) for ready perusal is as under :- “Section 14A of the Income-tax Act, 1961, read with rule 8D of the Income-tax Rules, 1962 - Expenditure incurred in relation to income not includible in total income (CBDT Circular v. rule 8D) - Assessment year 20…

M/S. Chayadeep Ventures LLP, Bangalore vs. The Income Tax Officer, Ward - 4(3)(3), Bangalore

In the result, appeal by the Assessee is allowed

ITA 677/BANG/2019[2014-15]Status: DisposedITAT Bangalore28 Jun 2019AY 2014-15

Bench: Shri N.V. Vasudevanassessment Year : 2014-15

For Appellant: Smt. Sheetal Borkar, AdvocateFor Respondent: Shri Satyasai Rath, Addl CIT(DR)(ITAT), Bengaluru
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC – B” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT Assessment year : 2014-15 M/s. Chayadeep Enterprises LLP, Vs. The Income Tax Officer, Star-2, Opp. IIMB Bangalore, Ward 4(3)(3), Bannerghatta Road, Bilekahalli, Bangalore. Bangalore – 560 076, PAN: AAGFC 8406J APPELLANT RESPONDENT Appellant by : Smt. Sheetal Borkar, Advocate Respondent by : Shri Satyasai Rath, Addl CIT(DR)(ITAT), Bengaluru. Date of hearing : 25.06.2019 Date of Pronouncement : 28.06.2019 O R D E R This is an appeal by the Assessee against the order dated 07.02.2019 of the CIT(Appeals),…

Income Tax Officer Ward-1(1)(2), Bangalore vs. M/S Atria Hydel Power Limited, Bangalore

ITA 3365/BANG/2018[2015-16]Status: DisposedITAT Bangalore28 Jun 2019AY 2015-16

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

For Appellant: Shri V. Srinivasan, AdvocateFor Respondent: Dr. P.V. Pradeep Kumar, Addl.CIT(DR)(ITAT), Bengaluru
Section 14A

…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 : 2015-16 The Income Tax Officer, Vs. M/s. Atria Hydel Power Ltd., No.1, 1st Floor, Ward 1(1)(2), Bangalore. Commissionariat Road, Bengaluru – 560 025. PAN: AACCA 3754E APPELLANT RESPONDENT Appellant by : Shri V. Srinivasan, Advocate Respondent by : Dr. P.V. Pradeep Kumar, Addl.CIT(DR)(ITAT), Bengaluru. Date of hearing : 26.06.2019 Date of Pronouncement : 28.06.2019 O R D E R Per N.V. Vasudevan, Vice President This is an appeal by the Revenue against t…

DCIT, Cir.1(1)(1), Ahmedabad vs. Ardor in-Fin Private Ltd., Ahmedabad

In the result, the appeal is partly allowed in the terms above

ITA 2739/AHD/2017[2014-15]Status: DisposedITAT Ahmedabad11 Jun 2019AY 2014-15
Section 143(3)Section 14A

…ITA No. 2739/Ahd/2017 DCIT Vs. Ardor In-fin Pvt Ltd Assessment year: 2014-15 Page 1 of 4 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH, AHMEDABAD [Coram: Pramod Kumar, VP and Ms. Madhumita Roy, JM] Assessment Year: 2014-15 Dy. Commissioner of Income-tax ............…………......Appellant Circle 1(1)(1), Ahmedabad Vs. Ardor In-fin Pvt Ltd ...........................Respondent Ardor House, Mondeal Business Park, B/s. Gurudwara, Thaltej, Ahmedabad – 380059 [PAN : AAGCA 2925 B] Appearances by: Mudit Nagpal, for the Appellant Ankit Talsania, for the Respondent Date of concluding the hearing : 14.03.2019…

Greenland Infracon Pvt. Ltd., Ahmedabad vs. The Dy. Commissioner of Income Tax, Circle-2(1)(1), Ahmedabad

In the result, the appeal is allowed

ITA 690/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad04 Jun 2019AY 2014-15
Section 115JSection 143(3)Section 14ASection 234ASection 271

…ITA No. 690/Ahd/2018 Greenland Infracon Pvt Ltd Vs. DCIT Assessment year: 2014-15 Page 1 of 5 IN THE INCOME TAX APPELLATE TRIBUNAL, AHMEDABAD BENCH ‘B’, AHMEDABAD [Coram: Justice P P Bhatt, President, and Pramod Kumar, Vice President] Assessment year: 2014-15 Greenland Infracon Pvt Ltd .........………...……………..Appellant A-2, Sanjay Apartment, Panchvati Lane-2, Panchvati, Ambawadi, Ahmedabad [PAN : AADCG 5313 Q] Vs The Deputy Commissioner of Income-tax .......……………..…........Respondent Circle-2(1)1(1), Ahmedabad Appearances by Gunjan Shah, for the appellant Mudit Nagpal, for the respondent Date of concluding the…

ACIT, New Delhi vs. M/S. Sheela Foam Pvt. Ltd., New Delhi

In the result, the appeals filed by the revenue are partly allowed

ITA 3210/DEL/2016[2009-10]Status: DisposedITAT Delhi23 May 2019AY 2009-10

Bench: Sh. Bhavnesh Saini & Sh. N. K. Billaiya

For Appellant: Ms. Nidhi Srivastava, CIT DRFor Respondent: Sh. Gaurav Jain, Advocate
Section 10Section 14Section 14ASection 80I

…grievance of the assessee has to be allowed following the judgment of the Special Bench of the Tribunal in the case of Cheminvest Ltd. Vs. CIT 121 ITD 318 which has been affirmed by the Hon’ble High Court of Delhi 378 ITR 33 [DEL]. Similar view was taken in 399 ITR 483 and by the Hon’ble Gujarat High Court in the case of Corrtech Energy Pvt. Ltd. 372 ITR 97. Respectfully following the same, we direct the Assessing Officer to delete the addition of Rs.55,870/-. Ground No. 2 is allowed.” 8. As no distinguishing fact has come to our notice respectfully following the findings of the coordinate bench, the groun…

Ardor Structures Private Limited, Ahmedabad vs. The Deputy Commissioner of Income Tax, Circle-1(1)(1), Ahmedabad

In the result, appeal of the Revenue is dismissed

ITA 297/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad29 Mar 2019AY 2013-14

Bench: Shri Pramod Kumar & Ms. Madhumita Royardor Structures Pvt. Ltd., Vs. Dcit, Ardor House, Mondeal Circle – 1(1)(1), Business Park, Ahmedabad. B/S. Gurudwara, Thaltej, Ahmedabad-380059. [Pan No. Aahca 8674 N] (Appellant) .. (Respondent)

For Appellant: Shri Ankit Talsania, A.RFor Respondent: Shri Sewak, Sr. D.R
Section 10(34)Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, AHMEDABAD BEFORE SHRI PRAMOD KUMAR, VICE PRESIDENT & Ms. MADHUMITA ROY, JUDICIAL MEMBER Ardor Structures Pvt. Ltd., Vs. DCIT, Ardor House, Mondeal Circle – 1(1)(1), Business Park, Ahmedabad. B/S. Gurudwara, Thaltej, Ahmedabad-380059. [PAN No. AAHCA 8674 N] (Appellant) .. (Respondent) Appellant by : Shri Ankit Talsania, A.R. Respondent by : Shri Sewak, Sr. D.R. Date of Hearing 02.01.2019 Date of Pronouncement 29.03.2019 O R D E R PER Ms. MADHUMITA ROY - JM: The instant appeal filed by the assessee is against the order dated 28.11.2016 passed by the C…

A.K. Capital Services Ltd, Mumbai vs. Addl CIT RG 1, Mumbai

The appeal of the revenue is dismissed

ITA 488/MUM/2017[2013-14]Status: DisposedITAT Mumbai29 Mar 2019AY 2013-14

Bench: Hon’Ble Sh. Sandeep Gosain, Jm & Hon’Ble Sh. G. Manjunatha, Am आयकरअपीलसं./ I.T.A. No. 488/Mum/2017 (निर्धारणवर्ा / Assessment Year: 2013-14)

For Appellant: Shri Anuj KisnadwalaFor Respondent: Shri Satishchandra
Section 14Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE HON’BLE SH. SANDEEP GOSAIN, JM & HON’BLE SH. G. MANJUNATHA, AM आयकरअपीलसं./ I.T.A. No. 488/Mum/2017 (निर्धारणवर्ा / Assessment Year: 2013-14) A. K. Capital Services ACIT Circle 3(1)(1), Ltd. Mumbai 403, 4th floor, East Wing, बिधम/ Pin- Tulsiani Chambers, Free Vs. Press Journal Marg, 212, Nariman Point, Mumbai-400 021 स्थायीलेखासं./जीआइआरसं./ PAN No. AAACA1069L (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : अपीलाथीकीओरसे/ Appellant by : Shri Anuj Kisnadwala, AR प्रत्यथीकीओरसे/Respondentby : Shri Satishchandra Rajore, DR सुनवाईकीतारीख/ : 24.01.2019 Date…

The Deputy Commissioner of Income Tax, Circle-4(1), Visakhapatnam vs. Sarita Synthetics & Industries Limited, Rajam

In the result, appeal of the revenue is dismissed

ITA 489/VIZ/2018[2013-14]Status: DisposedITAT Visakhapatnam27 Mar 2019AY 2013-14

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.488 & 489/Viz/2018 (ननधधारण वर्ा/ Assessment Years: 2012-13 & 2013-2014 Respectively) Dy.Commissioner Of Income Tax, Vs. M/S Sarita Synthetics & Circle-4(1) Industries Ltd. Visakhapatnam D.No.11-8-120 Anthakapalli Village Srikakulam [Pan :Aadcs4025R] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Smt. Suman Malik, Dr प्रत्यधथी की ओर से/ Respondent By : None

For Appellant: Smt. Suman Malik, DRFor Respondent: None
Section 143(3)Section 14ASection 40

…आयकर अपीलीय अधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगाा राि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर धसंह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.488 & 489/Viz/2018 (ननधधारण वर्ा/ Assessment Years: 2012-13 & 2013-2014 respectively) Dy.Commissioner of Income Tax, Vs. M/s Sarita Synthetics & Circle-4(1) Industries Ltd. Visakhapatnam D.No.11-8-120 Anthakapalli Village Srikakulam [PAN :AADCS4025R] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की…