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.

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

In the result, appeal of the revenue is dismissed

ITA 488/VIZ/2018[2012-13]Status: DisposedITAT Visakhapatnam27 Mar 2019AY 2012-13

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…

DCIT, Circle- 11(1), New Delhi vs. Hero Solar Energy (P) Ltd., New Delhi

In the result the appeal filed by the revenue is accordingly dismissed

ITA 387/DEL/2018[2014-15]Status: DisposedITAT Delhi20 Mar 2019AY 2014-15

Bench: Sh. N. K. Billaiya & Sh. K.N Charyassessment Year: 2014-15

Section 14A

…CHEM Invest Pvt. Ltd. Vs. CIT (supra) has clearly held that if there is no exempt income no disallowance can be made. This was subsequently followed by the Hon’ble High Court of Delhi in the case of PCIT Vs. IL & FS Energy Development Company Limited reported 399 ITR 483. 3 8. Respectfully following the decisions of Hon’ble Jurisdictional High Court of Delhi we decline to interfere with the findings of the CIT(A), in the result the appeal filed by the revenue is accordingly dismissed. 9. In the result, the appeal filed by the revenue is accordingly dismissed. Order pronounced in the open court on 20.03.2019. (K.…

DCIT, New Delhi vs. M/S Oxigen Services India Pvt. Ltd., New Delhi

In the result both the appeals of the revenue are dismissed

ITA 3766/DEL/2015[2010-11]Status: DisposedITAT Delhi15 Feb 2019AY 2010-11

Bench: Shri R.K. Panda & Shri K. Narasimha Chary

For Appellant: Smt NainaSoin Kapil, CIT DRFor Respondent: Sh SatyenSethi, Advocate
Section 14Section 143(3)

…rived by the assessee. In view of the decisions of the jurisdictional High Court in the cases of Ld. PCIT vs. McDonalds India Ltd (2019) 101 taxmann.com 86, Cheminvest Ltd vs. CIT (2015) 378 ITR 33 and Ld. PCIT vs.IL & FS energy development company Ltd (2017) 399 ITR 483 in the absence of any exempt income earned by the assessee in the financial year relevant to the concerned assessment year, no disallowance could be made under section 14 A of the Act. Issue is no longer res Integra and well settled by the aforesaid judgements. We therefore do not find any reason to interfere with the findings of the Ld. CIT(A) o…

DCIT, New Delhi vs. M/S Oxigen Services India Pvt. Ltd., New Delhi

In the result both the appeals of the revenue are dismissed

ITA 3765/DEL/2015[2008-09]Status: DisposedITAT Delhi15 Feb 2019AY 2008-09

Bench: Shri R.K. Panda & Shri K. Narasimha Chary

For Appellant: Smt NainaSoin Kapil, CIT DRFor Respondent: Sh SatyenSethi, Advocate
Section 14Section 143(3)

…rived by the assessee. In view of the decisions of the jurisdictional High Court in the cases of Ld. PCIT vs. McDonalds India Ltd (2019) 101 taxmann.com 86, Cheminvest Ltd vs. CIT (2015) 378 ITR 33 and Ld. PCIT vs.IL & FS energy development company Ltd (2017) 399 ITR 483 in the absence of any exempt income earned by the assessee in the financial year relevant to the concerned assessment year, no disallowance could be made under section 14 A of the Act. Issue is no longer res Integra and well settled by the aforesaid judgements. We therefore do not find any reason to interfere with the findings of the Ld. CIT(A) o…

Ankur Scientific Technologies Private Limited, Vadodara vs. The Deputy Commissioner of Income Tax, Circle-1(1)(1), Vadodara

In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 645/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad01 Feb 2019AY 2013-14

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedआयकर अपील सं./Ita No. 645/Ahd/2017 ("नधा"रण वष"/Assessment Year : 2013-14) Ankur Scientific The Dcit बनाम/ Technologies Pvt.Ltd. Circle-1(1)(1) Vs. ‘Ankur’ Baroda Nr. Navrachna School Sama, Varoda 390 024 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabca 7801 R (अपीलाथ"/Appellant) .. (""यथ" / Respondent) अपीलाथ" ओर से/ Appellant By : Shri Surendra Modiyani, Ar ""यथ" क" ओर से/Respondent By: Shri B.P. Srivastava, Sr.Dr

For Appellant: Shri Surendra Modiyani, ARFor Respondent: Shri B.P. Srivastava, Sr.DR
Section 10(34)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “ D ” BENCH, AHMEDABAD BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA No. 645/Ahd/2017 ("नधा"रण वष"/Assessment Year : 2013-14) Ankur Scientific The DCIT बनाम/ Technologies Pvt.Ltd. Circle-1(1)(1) Vs. ‘Ankur’ Baroda Nr. Navrachna School Sama, Varoda 390 024 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AABCA 7801 R (अपीलाथ"/Appellant) .. (""यथ" / Respondent) अपीलाथ" ओर से/ Appellant by : Shri Surendra Modiyani, AR ""यथ" क" ओर से/Respondent by: Shri B.P. Srivastava, Sr.DR सुनवाई क" तार"ख/ Date of Hearing 07/01/2019 घोषणा क" त…

DCIT, New Delhi vs. M/S Neminath Industries Pvt. Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed and the cross objection of assessee is allowed

ITA 3393/DEL/2016[2010-11]Status: DisposedITAT Delhi21 Dec 2018AY 2010-11

Bench: : Shri Amit Shukla & Shri L.P. Sahuassessment Year: 2010-11

For Respondent: 1. Whether on the facts and circumstances of the case & in law, the Ld
Section 14A

…In the Income-Tax Appellate Tribunal, Delhi Bench ‘E’, New Delhi Before : Shri Amit Shukla, Judicial Member And Shri L.P. Sahu, Accountant Member Assessment Year: 2010-11 D.C.I.T., Circle 18(1), vs. Neminath Industries Pvt. Ltd., New Delhi. 1-G, First Floor, Bharat Nagar, New Friends Colony, New Delhi. PAN – AAACR3132K (Appellant) (Respondent) C.O. 282/Del/2016 (in ITA No. 3393/Del/2016) Assessment Year: 2010-11 Neminath Industries Pvt. Ltd., 1- vs. D.C.I.T., Circle 18(1), G, First Floor, Bharat Nagar, New Delhi. New Friends Colony, New Delhi. (Appellant) (Respondent) Revenue by Sh. G. Johnson, Sr. DR Respo…

ITO, Ward-10(4), Kolkata vs. M/S Dreamz Met Construction Projects Pvt. Ltd., Kolkata

In the result, the appeal of the revenue is dismissed

ITA 2047/KOL/2016[2012-13]Status: DisposedITAT Kolkata07 Dec 2018AY 2012-13

Bench: Hon’Ble Shri A T Varkey, Jm & Shri M.Balaganesh, Am] I.T.A No. 2047/Kol/2016 Assessment Year : 2012-13 Ito, Ward-10(4), Kolkata -Vs- M/S Dreamz Met Construction Projects Pvt. Ltd. [Pan: Aagcm 2068 R ] (Appellant) (Respondent)

For Appellant: Shri Saurabh Kumar, Addl. CIT Sr. DRFor Respondent: Shri D.S. Damle, FCA
Section 131Section 133(6)Section 143(3)Section 68

…2.4.2014 (P&H HC) CIT vs Corrtech Energy Pvt ltd reported in 223 taxman 130 (Guj) CIT vs Shivam Motors Pvt Ltd in ITA No. 88 of 2014 (All HC) 10 11 M/s Dreamz Met Construction Projects Pvt. Ltd. A.Yr. 2012-13 PCIT vs IL & FS Energy Development Co Ltd (2017) 399 ITR 483 (Del) Respectfully following the same, we do not find any infirmity in the order of the ld CITA granting relief to the assessee. Accordingly, the Ground No. 4 raised by the revenue is dismissed. 8. The Ground No. 5 raised by the revenue is general in nature and does not require any specific adjudication. 9. In the result, the appeal of the rev…

ACIT, New Delhi vs. M/S. A.K. Capital Services Ltd., New Delhi

In the result, appeal of the revenue is dismissed

ITA 5320/DEL/2015[2012-13]Status: DisposedITAT Delhi28 Nov 2018AY 2012-13

Bench: Shri Kuldip Singh & Shri Prashant Maharishiacit, Vs. A.K. Capital Services Ltd, Central Circle-26, Flat No. N, Sagar New Delhi Apartments, 6, Tilak Marg, New Delhi Pan: Aaaca1096L (Appellant) (Respondent)

For Appellant: Shri Ved Jain, CAFor Respondent: Shri S.S.Rana, CIT DR
Section 10Section 14Section 143Section 14ASection 37(1)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “G”: NEW DELHI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ACIT, Vs. A.K. Capital Services Ltd, Central Circle-26, Flat No. N, Sagar New Delhi Apartments, 6, Tilak Marg, New Delhi PAN: AAACA1096L (Appellant) (Respondent) Revenue by : Shri S.S.Rana, CIT DR Assessee by: Shri Ved Jain, CA Shri Ashish Chadha, CA Date of Hearing 24/09/2018 Date of pronouncement 28/11/2018 O R D E R PER PRASHANT MAHARISHI, A. M. 1. This is an appeal filed by the revenue against the order of the ld CIT (A)- 29, New Delhi dated 02.06.2015 for the Ass…

DCIT, Cir-11(1), Kolkata vs. M/A. Khaitan India Ltd, Kolkata

In the result, the appeal of the revenue is dismissed

ITA 461/KOL/2017[2013-14]Status: DisposedITAT Kolkata16 Nov 2018AY 2013-14

Bench: Hon’Ble Shri S.S.Godara, Jm & Hon’Ble Shri M.Balaganesh, Am] I.T.A No. 461/Kol/2017 Assessment Year : 2013-14 Dcit, Circle-11(1), Kolkata -Vs- M/S Khaitan India Ltd. [Pan: Aabck 2326 B] (Appellant) (Respondent)

For Appellant: Shri Saurabh Kumar, Addl. CIT Sr. DRFor Respondent: None
Section 10(1)Section 143(3)Section 14A

…vs Corrtech Energy Pvt ltd reported in 223 taxman 130 (Guj) f) Hon’ble Allahabad High Court in the case of CIT vs Shivam Motors Pvt Ltd in ITA No. 88 of 2014 (All HC) g) Hon’ble Delhi High Court in the case of PCIT vs IL & FS Energy Development Co Ltd (2017) 399 ITR 483 (Del) 11 M/s Khaitan India Ltd. A.Yr. 2013-14 11.1. Hence respectfully following the ratio laid down in the aforesaid decisions, we find no infirmity in the order of the ld CITA deleting the disallowance u/s 14A of the Act in the sum of Rs 74,18,344/-. Accordingly, the Ground No. 1 raised by the revenue is dismissed. 11.2. With regard to disall…

Maruti Suzuki India Ltd., New Delhi vs. Addl. CIT, New Delhi

Appeal of the assessee is partly allowed for statistical purpose

ITA 467/DEL/2014[2009-10]Status: DisposedITAT Delhi17 Oct 2018AY 2009-10

Bench: Shri R. K. Panda & Ms Suchitra Kamblei.T.A .No. 467/Del/2014 (A.Y 2009-10)

Section 143(3)Section 144CSection 144C(5)Section 43Section 43B

…following decisions, it has consistently been held disallowance under section 14A of the Act is only to be made only if there is exempt income and not otherwise: . Cheminvest Ltd. v. CIT : 379 ITR 33 (Del.) • PCIT v. IL & FS Energy Development Company Ltd. : 297 CTR 452 (Del.) CIT v. Holcim India (P) Ltd.: 272 CTR 282 (Del.)"' • CIT v. Corrtech Energy Pvt. Ltd.: 372 ITR 97 (Guj.) • • CIT v. Winsome Textile Industries Ltd.: 319 ITR 204 (P&H) • CIT v. M/s Lakhani Marketing: 272 CTR 265 (P&H) • CIT v. M/s. Shivam Motors (P) Ltd.: 272 CTR 277 (All) • Redington (India) Ltd vs. ACIT: 392 ITR 633 (Mad.) • SInterglobe…

ACIT 13(2)(1), Mumbai vs. Sodexo Food Solutions India P. Ltd, Mumbai

Appeal stand partly allowed for statistical purposes

ITA 5781/MUM/2016[2011-12]Status: DisposedITAT Mumbai03 Oct 2018AY 2011-12

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No.5781/Mum/2016 (िनधा"रण वष" / Assessment Year: 2011-12) Assistant Commissioner Of Sodexo Food Solutions India Income Tax-13(2)(1) Private Limited बनाम/ 1Stfloor, Gemstar Commercial Complex Room No.146, 1St Floor Vs. Ramchandra Lane Extension Aaykar Bhavan, M.K.Road Kanchpada, Malad(W) Mumbai -400 020 Mumbai-400 064 "थायी लेखा सं./Pan : Aaacr-2547-Q (अपीलाथ"/Appellant) (""थ" / Respondent) : & आयकर अपील सं./I.T.A. No.5707/Mum/2016 (िनधा"रणवष" / Assessment Year: 2011-12) Sodexo Food Solutions India Assistant Commissioner Of Private Limited Income Tax-13(2)(1) बनाम/ 1Stfloor, Gemstar Commercial Complex Room No.146, 1St Floor Ramchandra Lane Extension Vs. Aaykar Bhavan, M.K.Road Kanchpada, Malad(W) Mumbai -400 020 Mumbai-400 064 "थायी लेखा सं./Pan : Aaacr-2547-Q (अपीलाथ"/Appellant) (""थ" / Respondent) :

For Appellant: Nimesh Vora, Ld. ARFor Respondent: Rignesh Das, Ld. JCIT-DR
Section 143(3)Section 2(24)(x)Section 36(1)(va)Section 37(1)

…ttinad Logistics Pvt. Ltd. Hon’ble Madras High Court 80 Taxmann.com 221 3. CIT Vs. Holcim India P. Ltd. Hon’ble Delhi High Court 111 DTR 158 4. Cheminvest Ltd Vs CIT Hon’ble Delhi High Court 378 ITR 33 5. PCIT Vs IL&FS Energy Dev. Co. Hon’ble Delhi High Court 84 Taxmann.com 186 Ltd. 6. PCIT Vs Empire Package Pvt. Ltd. Hon’ble Punjab & Haryana High Court 81 Taxmann.com 108 7. CIT Vs Lakhani Marketing Inc. Hon’ble Punjab & Haryana High Court 2015 4 ITR-OL 246 8. CIT Vs Hero Cycles Ltd Hon’ble Punjab & Haryana High Court 323 ITR 518 9. CIT Vs. Winsome Textiles Ind. Ltd. Hon’ble Punjab & Haryana High Court 319 ITR 20…

Sodexo Food Solutions India P .Ltd, Mumbai vs. Addl CIT RG 8(3), Mumbai

Appeal stand partly allowed for statistical purposes

ITA 5707/MUM/2016[2011-12]Status: DisposedITAT Mumbai03 Oct 2018AY 2011-12

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No.5781/Mum/2016 (िनधा"रण वष" / Assessment Year: 2011-12) Assistant Commissioner Of Sodexo Food Solutions India Income Tax-13(2)(1) Private Limited बनाम/ 1Stfloor, Gemstar Commercial Complex Room No.146, 1St Floor Vs. Ramchandra Lane Extension Aaykar Bhavan, M.K.Road Kanchpada, Malad(W) Mumbai -400 020 Mumbai-400 064 "थायी लेखा सं./Pan : Aaacr-2547-Q (अपीलाथ"/Appellant) (""थ" / Respondent) : & आयकर अपील सं./I.T.A. No.5707/Mum/2016 (िनधा"रणवष" / Assessment Year: 2011-12) Sodexo Food Solutions India Assistant Commissioner Of Private Limited Income Tax-13(2)(1) बनाम/ 1Stfloor, Gemstar Commercial Complex Room No.146, 1St Floor Ramchandra Lane Extension Vs. Aaykar Bhavan, M.K.Road Kanchpada, Malad(W) Mumbai -400 020 Mumbai-400 064 "थायी लेखा सं./Pan : Aaacr-2547-Q (अपीलाथ"/Appellant) (""थ" / Respondent) :

For Appellant: Nimesh Vora, Ld. ARFor Respondent: Rignesh Das, Ld. JCIT-DR
Section 143(3)Section 2(24)(x)Section 36(1)(va)Section 37(1)

…ttinad Logistics Pvt. Ltd. Hon’ble Madras High Court 80 Taxmann.com 221 3. CIT Vs. Holcim India P. Ltd. Hon’ble Delhi High Court 111 DTR 158 4. Cheminvest Ltd Vs CIT Hon’ble Delhi High Court 378 ITR 33 5. PCIT Vs IL&FS Energy Dev. Co. Hon’ble Delhi High Court 84 Taxmann.com 186 Ltd. 6. PCIT Vs Empire Package Pvt. Ltd. Hon’ble Punjab & Haryana High Court 81 Taxmann.com 108 7. CIT Vs Lakhani Marketing Inc. Hon’ble Punjab & Haryana High Court 2015 4 ITR-OL 246 8. CIT Vs Hero Cycles Ltd Hon’ble Punjab & Haryana High Court 323 ITR 518 9. CIT Vs. Winsome Textiles Ind. Ltd. Hon’ble Punjab & Haryana High Court 319 ITR 20…

Sanjeev Kumar Kapoor, Rajgangpur vs. JCIT, Rourkela Range, Rourkela

In the result, appeal filed by the assessee is allowed

ITA 505/CTK/2017[2011-12]Status: DisposedITAT Cuttack27 Aug 2018AY 2011-12

Bench: S/Shri N.S Saini & Pavan Kumar Gadaleassessment Year : 2011-2012

For Appellant: Shri P.R.Mohanty, ARFor Respondent: Shri Subhendu Datta, DR
Section 10(34)Section 14A

…, disallowance u/s.14A of the Act is called for in view of the CBDT Circular No.5 of 2014 dated 11.2.2014. 6. Before us, ld A.R of the assessee argued and submitted that Hon’ble Delhi R High Court in the case of Pr CIT vs IL&FS Energy Development Ltd (2017) 399 ITR 483 (Del) has held that no disallowance of expenditure u/s.14A can be made when no exempt income is claimed by the assessee. P a g e 2 | 6 7. On the other hand, ld D.R. submitted that in view of CBDT Circular No.5 of 2014 dated 11.2.2014, disallowance of expenditure u/s.14A has to be made even if the assessee has not earned any exempt income from…

T.R.Chemicals Ltd., Rajgangpur vs. Joint Commissioner of Income Tax, Rourkela

In the result, appeal filed by the assessee is allowed

ITA 504/CTK/2017[2011-12]Status: DisposedITAT Cuttack27 Aug 2018AY 2011-12

Bench: S/Shri N.S Saini & Pavan Kumar Gadaleassessment Year : 2011-2012

For Appellant: Shri P.R.Mohanty, ARFor Respondent: Shri Subhendu Datta, DR
Section 10(34)Section 14A

…ar, disallowance u/s.14A of the Act is called for in view of the CBDT Circular No.5 of 2014 dated 11.2.2014. 6. Before us, ld A.R of the assessee argued and submitted that Hon’ble Delhi High Court in the case of Pr CIT vs IL&FS Energy Development Ltd (2017) 399 ITR 483 (Del) has held that no disallowance of expenditure u/s.14A can be made when no exempt income is claimed by the assessee. P a g e 2 | 6 7. On the other hand, ld D.R. submitted that in view of CBDT Circular No.5 of 2014 dated 11.2.2014, disallowance of expenditure u/s.14A has to be made even if the assessee has not earned any exempt income from…

Sodexo Food Solutions India P Ltd, Mumbai vs. DCIT RG 8(3), Mumbai

In the result, the appeal of the assessee is allowed

ITA 304/MUM/2014[2002-03]Status: DisposedITAT Mumbai08 Aug 2018AY 2002-03

Bench: Shri Joginder Singh, Jm & Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./I.T.A. Nos.304 & 305/Mum/2014 (िनधा"रणवष" / Assessment Years: 2002-03 & 2003-04) Sodexo Food Solutions India Deputy Commissioner Of Income Private Limited Tax Range-8(3) (Formerly Known As Radhakrishna Hospitality 2Nd Floor, Aaykar Bhavan बनाम/ Services Private Limited) M.K.Road, Mumbai -400 020 Gemstar Commercial Complex Vs. 1St Floor, Ramchandra Lane Extn. Kanchpada, Malad(W) Mumbai-400 064 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacr-2547-Q (अपीलाथ"/Appellant) (""थ" / Respondent) : & आयकरअपीलसं./I.T.A. No.7042/Mum/2012 (िनधा"रणवष" / Assessment Year: 2009-10) Sodexo Food Solutions India Assistant Commissioner Of Private Limited Income Tax -8(3) (Formerly Known As Radhakrishna Hospitality Room No.217, 2Nd Floor बनाम/ Services Private Limited) Aaykar Bhavan, M.K.Road Gemstar Commercial Complex Vs. 1St Floor, Ramchandra Lane Extn. Mumbai -400 020 Kanchpada, Malad(W) Mumbai-400 064 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacr-2547-Q (अपीलाथ"/Appellant) (""थ" / Respondent) : & आयकरअपीलसं./I.T.A. No.6864/Mum/2012 (िनधा"रणवष" / Assessment Year: 2009-10) Assistant Commissioner Of Sodexo Food Solutions India Private Limited Income Tax -8(3) बनाम/ (Formerly Known As Radhakrishna Hospitality Room No.217, 2Nd Floor Services Private Limited) Vs. Aaykar Bhavan, M.K.Road Gemstar Commercial Complex 1St Floor, Ramchandra Lane Extn.

For Appellant: J.D.Mistry, Ld.ARFor Respondent: V.Justin, Ld. DR
Section 143(3)Section 254

…ing the year under question:- 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…

Sodexo Food Solutions India P.Ltd ( Formelry Knwona S Radhakrishna Hospialality Services P.Ltd), Mumbai vs. Asst CIT 8(3), Mumbai

In the result, the appeal of the assessee is allowed

ITA 7042/MUM/2012[2009-10]Status: DisposedITAT Mumbai08 Aug 2018AY 2009-10

Bench: Shri Joginder Singh, Jm & Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./I.T.A. Nos.304 & 305/Mum/2014 (िनधा"रणवष" / Assessment Years: 2002-03 & 2003-04) Sodexo Food Solutions India Deputy Commissioner Of Income Private Limited Tax Range-8(3) (Formerly Known As Radhakrishna Hospitality 2Nd Floor, Aaykar Bhavan बनाम/ Services Private Limited) M.K.Road, Mumbai -400 020 Gemstar Commercial Complex Vs. 1St Floor, Ramchandra Lane Extn. Kanchpada, Malad(W) Mumbai-400 064 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacr-2547-Q (अपीलाथ"/Appellant) (""थ" / Respondent) : & आयकरअपीलसं./I.T.A. No.7042/Mum/2012 (िनधा"रणवष" / Assessment Year: 2009-10) Sodexo Food Solutions India Assistant Commissioner Of Private Limited Income Tax -8(3) (Formerly Known As Radhakrishna Hospitality Room No.217, 2Nd Floor बनाम/ Services Private Limited) Aaykar Bhavan, M.K.Road Gemstar Commercial Complex Vs. 1St Floor, Ramchandra Lane Extn. Mumbai -400 020 Kanchpada, Malad(W) Mumbai-400 064 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacr-2547-Q (अपीलाथ"/Appellant) (""थ" / Respondent) : & आयकरअपीलसं./I.T.A. No.6864/Mum/2012 (िनधा"रणवष" / Assessment Year: 2009-10) Assistant Commissioner Of Sodexo Food Solutions India Private Limited Income Tax -8(3) बनाम/ (Formerly Known As Radhakrishna Hospitality Room No.217, 2Nd Floor Services Private Limited) Vs. Aaykar Bhavan, M.K.Road Gemstar Commercial Complex 1St Floor, Ramchandra Lane Extn.

For Appellant: J.D.Mistry, Ld.ARFor Respondent: V.Justin, Ld. DR
Section 143(3)Section 254

…ing the year under question:- 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…

ACIT 8(3), Mumbai vs. Sodexo Food Solutions India P.Ltd ( Formerly Known As Radhakrishna Hospitality Services P.Ltd)), Mumbai

In the result, the appeal of the assessee is allowed

ITA 6864/MUM/2012[2009-10]Status: DisposedITAT Mumbai08 Aug 2018AY 2009-10

Bench: Shri Joginder Singh, Jm & Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./I.T.A. Nos.304 & 305/Mum/2014 (िनधा"रणवष" / Assessment Years: 2002-03 & 2003-04) Sodexo Food Solutions India Deputy Commissioner Of Income Private Limited Tax Range-8(3) (Formerly Known As Radhakrishna Hospitality 2Nd Floor, Aaykar Bhavan बनाम/ Services Private Limited) M.K.Road, Mumbai -400 020 Gemstar Commercial Complex Vs. 1St Floor, Ramchandra Lane Extn. Kanchpada, Malad(W) Mumbai-400 064 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacr-2547-Q (अपीलाथ"/Appellant) (""थ" / Respondent) : & आयकरअपीलसं./I.T.A. No.7042/Mum/2012 (िनधा"रणवष" / Assessment Year: 2009-10) Sodexo Food Solutions India Assistant Commissioner Of Private Limited Income Tax -8(3) (Formerly Known As Radhakrishna Hospitality Room No.217, 2Nd Floor बनाम/ Services Private Limited) Aaykar Bhavan, M.K.Road Gemstar Commercial Complex Vs. 1St Floor, Ramchandra Lane Extn. Mumbai -400 020 Kanchpada, Malad(W) Mumbai-400 064 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacr-2547-Q (अपीलाथ"/Appellant) (""थ" / Respondent) : & आयकरअपीलसं./I.T.A. No.6864/Mum/2012 (िनधा"रणवष" / Assessment Year: 2009-10) Assistant Commissioner Of Sodexo Food Solutions India Private Limited Income Tax -8(3) बनाम/ (Formerly Known As Radhakrishna Hospitality Room No.217, 2Nd Floor Services Private Limited) Vs. Aaykar Bhavan, M.K.Road Gemstar Commercial Complex 1St Floor, Ramchandra Lane Extn.

For Appellant: J.D.Mistry, Ld.ARFor Respondent: V.Justin, Ld. DR
Section 143(3)Section 254

…ing the year under question:- 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…

Grp Ltd, Mumbai vs. DCIT 10(2), Mumbai

In the result, the appeal filed by the assessee is hereby ordered to be allowed

ITA 1727/MUM/2016[2011-12]Status: DisposedITAT Mumbai03 Aug 2018AY 2011-12

Bench: Shri G. S. Pannu, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.1727/Mum/2016 (निर्धारण वर्ा / Assessment Year: 2011-12) Grp Limited बिधम/ Dcit-10(2) 510, ‘A’ Wing, Kohinoor Aayakar Bhavan, M.K. Vs. City Commercial-1, Kirol Road, Mumbai-400020. Road, L. B. Shashtri Marg, Kurla (W), Mumbai-400070. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacg1890M (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri Ram Tiwari (Sr. Ar) Assessee By: Shri B. V. Jhaveri सुनवाई की तारीख / Date Of Hearing: 09.05.2018 घोषणा की तारीख /Date Of Pronouncement: 03.08.2018 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Present Appeal Against The Order Dated 25.01.2016 Passed By The Commissioner Of Income Tax (Appeals)-22 Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The Ay. 2011- 12. 2. The Assessee Has Raised The Following Grounds: - “1. Being Aggrieved Against Order Of The Commissioner Of Income Tax (Appeals)- 22, Mumbai, This Appeal Petition Is Being Filed Lo Consider The Following Grounds Of Appeal, Which Are Independent & Without Prejudice To Each Other

For Appellant: Shri B. V. JhaveriFor Respondent: Shri Ram Tiwari (Sr. AR)
Section 142(1)Section 143(1)Section 143(2)Section 14ASection 271(1)(c)Section 40

…d not earn the exempt income. Since, the assessee did not earned the exempt income, therefore, there should not disallowance u/s 14A. The assessee relies upon the decision of the Delhi High Court in the case of Pr. CIT Vs. IL & FS energy Development Co- Ltd. (399 ITR 483). In view of the said law, we set ITA. No.1727/M/16 A.Y.2011-12 aside the finding of the CIT(A) and delete the addition raised in view of the provision u/s 14A of the Act in this regard. Accordingly, this issue is being decided in favour of Assessee. 13. In the result, the appeal filed by the assessee is hereby ordered to be allowed. Order pr…

ACIT, Circle-2 (1), Guntur vs. Sri Mahalakshmi Investments, Guntur

In the result, appeal filed by the Revenue is dismissed

ITA 28/VIZ/2018[2013-14]Status: DisposedITAT Visakhapatnam31 Jul 2018AY 2013-14

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bleacit, Circle-2(1), Vs. M/S. Sri Mahalakshmi Guntur. Investments, D.No. 8-24-31, Mangalagiri Road, Guntur. Pan No. Abafs 4221 L (Appellant) (Respondent)

For Appellant: NoneFor Respondent: Shri D.J.P. Anand – Sr.DR
Section 143(1)Section 143(3)Section 14ASection 8D(2)(ii)

…IN THE INCOME TAX APPELLATE TRIBUNAL VISAKHAPATNAM BENCH, VISAKHAPATNAM BEFORE SHRI V. DURGA RAO, HON’BLE JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, HON’BLE ACCOUNTANT MEMBER ACIT, Circle-2(1), vs. M/s. Sri Mahalakshmi Guntur. Investments, D.No. 8-24-31, Mangalagiri Road, Guntur. PAN No. ABAFS 4221 L (Appellant) (Respondent) Assessee by : None. Department By : Shri D.J.P. Anand – Sr.DR Date of hearing : 10/07/2018. Date of pronouncement : 31/07/2018. O R D E R PER V. DURGA RAO, JUDICIAL MEMBER This appeal by the Revenue is directed against the order of Commissioner of Income Tax (Appeals)-1, Guntur, dated 10/0…

DCIT, Circle- 11(1), New Delhi vs. Innus Infrastructure Pvt. Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 7240/DEL/2017[2013-14]Status: DisposedITAT Delhi19 Jun 2018AY 2013-14

Bench: Sh.Bhavnesh Saini[Assessment Year: 2013-14] Vs M/S. Innus Infrastructure Pvt. Ltd., Dcit, Circle-11(1), M-62 & 63, 1St Floor, Connaught Place, New Delhi. New Delhi-110001. Pan-Aacci1776N (Appellant) (Respondent) Appellant By Sh. S.L.Anuragi, Sr.Dr Respondent By Sh. Nipun Jain, Ca Date Of Hearing 11.06.2018 Date Of Pronouncement 19.06.2018

Section 14A

…me”. This proportion or portion of the tax exempt income surely cannot swallow the entire amount as has happened in this case.” 3. Ld.CIT(A) further noted that Hon’ble Delhi High Court in the case of Pr. CIT vs IL & FS Energy Development Company Ltd. (2017) 84 Taxmann.com 186 (Delhi) held that Circular No.5 of 2005 dated 11.02.2014 cannot over-ride the expressed provisions of section 14A r.w. Rule 8D. Ld.CIT(A), therefore, held that the assessee has suo moto disallowed Rs.5,61,464/- against the earned exempt income of Rs.5,13,581/-. Therefore, disallowance made by the AO is wholly unjustified. The addition w…