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 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 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.

Matrix Enport Holdings Private Limited, Secunderabad, Hyderabad vs. ACIT, Circle-16(2), Hyderabad

In the result, appeal of assessee is allowed

ITA 15/HYD/2017[2012-13]Status: DisposedITAT Hyderabad08 Jun 2018AY 2012-13

Bench: Smt P. Madhavi Devi & Shri S. Rifaur Rahmanassessment Year: 2012-13 Matrix Enport Holdings Pvt. Vs. Asst. Commissioner Of Ltd., Secunderabad Income-Tax, Circle – 16(2), Hyderabad. Pan – Aafcm 4926R

For Appellant: Shri K.A. Sai PrasadFor Respondent: Shri M. Naveen

Section 143(1)Section 143(2)Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “A”, HYDERABAD BEFORE SMT P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER Assessment Year: 2012-13 Matrix Enport Holdings Pvt. vs. Asst. Commissioner of Ltd., Secunderabad Income-tax, Circle – 16(2), Hyderabad. PAN – AAFCM 4926R (Appellant) (Respondent) Assessee by : Shri K.A. Sai Prasad Revenue by : Shri M. Naveen Date of hearing 31/05/2018 Date of pronouncement 08/06/2018 O R D E R PER S. RIFAUR RAHMAN, A.M.: This appeal filed by the assessee is directed against the order dated 25/10/2016 of CIT(A) – 4, Hyderabad for AY…

DCIT CIT 6(3), Mumbai vs. Mahindra Ugine Steel Co. Ltd, Mumbai

Appeal stands dismissed

ITA 6659/MUM/2014[2009-10]Status: DisposedITAT Mumbai11 Apr 2018AY 2009-10

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकर अपील सं./I.T.A. No.6659/Mum/2014 (िनधा"रण वष" / Assessment Year: 2009-10) Deputy Commissioner Of Income Tax Mahindra Cie Automotive Limited Circle-7(2)(1) (The Merged Entity Of Mahindra Ugine Steel Co.Ltd) 74,Ganesh Apartment Room No.338,3Rd Floor बनाम/ Opp.Sitladevi Temple Aaykar Bhavan,M.K.Road Vs. Lady Jamshedji Road, Mahim Mumbai-400 020 Mumbai-400 016 "थायी लेखा सं./जीआइआर सं./Pan/Gir No.Aaacm-4998-G/Aabcm-6632-J (अपीलाथ" /Appellant) (""थ" / Respondent) : & Cross Objection No.96/Mum/2016 (िनधा"रण वष" / Assessment Year: 2009-10) Mahindra Cie Automotive Limited Assistant Commissioner Of (The Merged Entity Of Mahindra Ugine Steel Co.Ltd) Income Tax Range-6(3) बनाम/ Mahindra Towers,1St Floor Room No.573,5Th Floor Vs. Dr.G.M.Bhosale Marg, Worli Aaykar Bhavan, M.K.Road Mumbai-400 018 Mumbai-400 020 "थायी लेखा सं./जीआइआर सं./Pan/Gir No.Aabcm-6632-J/Aaacm-4998-G (अपीलाथ" /Appellant) (""थ" / Respondent) :

For Appellant: H.P.Mahajani & Prasad Bapat,Ld.AR’sFor Respondent: Saurabh Kumar Rai, Ld.DR

Section 143(3)Section 251(1)(a)Section 36Section 36(1)(iii)

…ITA No.6659/Mum/2014 &Co.No.96/Mum/2016 Mahindra Ugine Steel Co.Ltd Assessment Year 2009-10 आयकर अपीलीय अिधकरण “आई” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI "ी श""जीत दे, "ाियक सद" एवं "ी मनोज कुमार अ"वाल, लेखा सद" के सम" । BEFORE SHRI SAKTIJIT DEY, JM AND SHRI MANOJ KUMAR AGGARWAL, AM आयकर अपील सं./I.T.A. No.6659/Mum/2014 (िनधा"रण वष" / Assessment Year: 2009-10) Deputy Commissioner of Income Tax Mahindra CIE Automotive Limited Circle-7(2)(1) (The merged entity of Mahindra Ugine Steel Co.Ltd) 74,Ganesh Apartment Room No.338,3rd Floor बनाम/ Opp.Sitladevi Temple Aaykar Bhavan,M.K.Roa…

ACIT, CC-1(1), Kolkata vs. M/S Adhunik Metaliks Ltd, Kolkata

In the result, the appeal of the revenue is dismissed

ITA 1934/KOL/2016[2013-14]Status: DisposedITAT Kolkata04 Apr 2018AY 2013-14

Bench: Hon’Ble Shri M.Balaganesh, Am & Hon’Ble Shri S.S.Viswanethra Ravi, Jm] I.T.A No. 1934/Kol/2016 Assessment Year : 2013-14 Acit, Cc-1(1), Kolkata -Vs- M/S Adhunik Metaliks Ltd. [Pan: Aabcn 5676 P] (Appellant) (Respondent)

For Appellant: Shri G. Hangshing, CITFor Respondent: Shikha Agarwal, ACA

Section 115JSection 14Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH : KOLKATA [Before Hon’ble Shri M.Balaganesh, AM & Hon’ble Shri S.S.Viswanethra Ravi, JM] I.T.A No. 1934/Kol/2016 Assessment Year : 2013-14 ACIT, CC-1(1), Kolkata -vs- M/s Adhunik Metaliks Ltd. [PAN: AABCN 5676 P] (Appellant) (Respondent) For the Appellant : Shri G. Hangshing, CIT For the Respondent : Shikha Agarwal, ACA Date of Hearing : 26.03.2018 Date of Pronouncement : 04.04.2018 ORDER Per M.Balaganesh, AM 1. This appeal by the revenue arises out of the order of the Learned Commissioner of Income Tax(Appeals)-20, Kolkata [in short the ld CIT(A)] in App…

V-Tex Wvg & Mfg Mills Ltd, Mumbai vs. DCIT 4(3)(2), Mumbai

In the result, appeal filed by assessee is allowed for statistical purpose

ITA 6703/MUM/2016[2012-13]Status: DisposedITAT Mumbai22 Mar 2018AY 2012-13

Bench: Shri Shamim Yahya & Pawan Singhita No. 6703 /Mum/2016 (Assessment Year- 2012-13)

For Appellant: Shri M.V. Sanghvi (AR)For Respondent: Shri Ram Tiwari (DR)

Section 143(3)Section 14ASection 253Section 254(1)Section 40

…the relevant financial year. Thus, no disallowance under section 14A is warranted against the assessee for the year under consideration. The Ld. AR of the assessee relied upon the decision of Hon'ble Delhi High Court in case of CIT Vs. I L & F S reported in 399 ITR 483. The Ld. DR for the Revenue supported the order of authorities below. 7. We have considered the rival submission of the parties and perused the material available on record. We have noted that the assessee has not shown any dividend income on the investment made by the assessee. The Assessing Officer invoked the provisions of Rule 8D and made th…

Btt Industries Private Limited, Hyderabad vs. Deputy Commissioner of Income Tax, Circle-1(2), Hyderabad

In the result, appeal of assessee is allowed

ITA 1799/HYD/2017[2013-14]Status: DisposedITAT Hyderabad19 Jan 2018AY 2013-14

Bench: Smt. P. Madhavi Devi & Shri B. Ramakotaiah

For Appellant: Shri V.G. Tarak Nath, ARFor Respondent: Smt. Suman Malik, DR

Section 115JSection 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”, HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI B. RAMAKOTAIAH, ACCOUNTANT MEMBER I.T.A. No. 1799/HYD/2017 Assessment Year: 2013-14 M/s. BTT Industries Deputy Commissioner Private Limited, Vs of Income Tax, HYDERABAD Circle-1(2), [PAN: AABCB6846R] HYDERABAD (Appellant) (Respondent) For Assessee : Shri V.G. Tarak Nath, AR For Revenue : Smt. Suman Malik, DR Date of Hearing : 09-01-2018 Date of Pronouncement : 19-01-2018 O R D E R PER B. RAMAKOTAIAH, A.M. : The issue in this appeal by assessee against the order of the Commissioner of…

Anand Ispat Udyog Limited, Hyderabad vs. Income Tax Officer, Ward-1(4), Hyderabad

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

ITA 1051/HYD/2017[2012-13]Status: DisposedITAT Hyderabad04 Jan 2018AY 2012-13

Bench: Shri D. Manmohan & Shri Rifaur Rahman

For Appellant: Shri Sarang ShahFor Respondent: Shri M. Sitaram, DR

Section 14A

…with regard to the fact that the assessee has not earned any exempt income in the year under consideration. This issue was considered by the Hon’ble Delhi High Court in the case of Principal Commissioner of Income Tax vs. IL&FS Energy Development Company Ltd (297 CTR 452) wherein the Court observed that the CBDT Circular No.5/2014 does not refer to Rule 8D and only refers to the word “includible” and any assumption that the said Circular applies even when there is no taxable income is only attributable to truncated reading of section 14A. The Court thus concluded that when there is no exempt income in any particu…

DCIT, New Delhi vs. M/S. Gvk Project and Technical Services Ltd., Secunderabad

In the result, the appeals of the Revenue are dismissed

ITA 4217/DEL/2016[2013-14]Status: DisposedITAT Delhi22 Dec 2017AY 2013-14

Bench: Shri N.K. Saini & Shri K.N. Chary

Section 14A

…ITA Nos. 4216 & 4217/Del/2016 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘C’ NEW DELHI BEFORE SHRI N.K. SAINI, ACCOUNTANT MEMBER & SHRI K.N. CHARY, JUDICIAL MEMBER ITA Nos.-4216 & 4217/Del/2016 (Assessment Years: 2012-13 & 2013-14 ) DCIT vs GVK Project & Technical Services Ltd. Circle 10(2), 156-159, Paigah House, New Delhi. Sardar Patel Road, Secunderabad, Secunderabad AAACU9200F Assessee by Sh. Prashant Meharchandani, Adv. Revenue by Sh. Arun Kumar Yadav, Sr. DR Date of Hearing 19.12.2017 Date of Pronouncement 22.12.2017 ORDER PER K. NARSIMHA CHARY, J.M. These two appeals relating to the years 20…

DCIT, New Delhi vs. M/S. Gvk Project and Technical Services Ltd., Secunderabad

In the result, the appeals of the Revenue are dismissed

ITA 4216/DEL/2016[2012-13]Status: DisposedITAT Delhi22 Dec 2017AY 2012-13

Bench: Shri N.K. Saini & Shri K.N. Chary

Section 14A

M/S Value Point Systems Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

In the result Ground.7 of the assessee is dismissed

ITA 376/BANG/2017[2011-12]Status: DisposedITAT Bangalore15 Dec 2017AY 2011-12

Bench: Shri. A. K. Garodia & Shri. Lalit Kumari.T.A No.376/Bang/2017 (Assessment Year : 2011-12)

For Appellant: Shri. B. T. Shetty, CAFor Respondent: Shri. M. K. Biju, JCIT

Section 143(3)Section 14A

…ITA.376/Bang/2017 Page - 1 IN THE INCOME TAX APPELLATE TRIBUNAL BENGALURU BENCH 'C', BENGALURU BEFORE SHRI. A. K. GARODIA, ACCOUNTANT MEMBER AND SHRI. LALIT KUMAR, JUDICIAL MEMBER I.T.A No.376/Bang/2017 (Assessment Year : 2011-12) M/s. Value Point Systems P. Ltd, No.66, 4th cross (Opp. Oracle Lexington), Kaveri Layout, Tavarekere Main Road, Bengaluru 560 029 .. Appellant PAN : AAACV4796R v. Deputy Commissioner of Income-tax, New Circle 7(1)(2), Bengaluru .. Respondent Assessee by : Shri. B. T. Shetty, CA Revenue by : Shri. M. K. Biju, JCIT Heard on : 16.10.2017 Pronounced on : 15.12.2017 O R D E R PER LAL…

M/S.Hll Lifecare Ltd(Previously Known As Hindustan Latex Ltd), Trivandrum vs. The ACIT, Trivandrum

ITA 32/COCH/2016[2011-12]Status: DisposedITAT Cochin23 Nov 2017AY 2011-12

Bench: Shri Abraham P.George, Am & Shri George George K, Jm

For Appellant: Sri. Govind ShastriFor Respondent: Sri. A.Dhanaraj, Sr.DR

…arned Counsel of the assessee submitted that disallowance u/s 14A of the Act, was made despite assessee having claimed no exempt income. Relying 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 Madras High Court in the case of Redington (India) Pvt. Ltd. V. CIT (2016) 97 CCH 219, learned AR submitted that there could not be a disallowance u/s 14A of the Act, when there was no exempt income claimed by an assessee. Per contra, learned Departmental Representative relying on CBDT Circular No.5/2014 dated 11th February, 2014,…

M/S.Hll Lifecare Ltd(Previously Known As Hindustan Latex Ltd), Trivandrum vs. The ACIT, Trivandrum

ITA 31/COCH/2016[2010-11]Status: DisposedITAT Cochin23 Nov 2017AY 2010-11

Bench: Shri Abraham P.George, Am & Shri George George K, Jm

For Appellant: Sri. Govind ShastriFor Respondent: Sri. A.Dhanaraj, Sr.DR

M/S.Hll Lifecare Ltd(Previously Known As Hindustan Latex Ltd), Trivandrum vs. The ACIT, Trivandrum

ITA 30/COCH/2016[2009-10]Status: DisposedITAT Cochin23 Nov 2017AY 2009-10

Bench: Shri Abraham P.George, Am & Shri George George K, Jm

For Appellant: Sri. Govind ShastriFor Respondent: Sri. A.Dhanaraj, Sr.DR

Asst. Commissioner of Income-Tax, Bangalore vs. M/S.Kausthubha Project Private Limited, Bangalore

In the result, appeal of the Revenue is dismissed

ITA 1310/BANG/2016[2012-2013]Status: DisposedITAT Bangalore17 Nov 2017AY 2012-2013

Bench: Shri. Inturi Rama Rao

For Appellant: NoneFor Respondent: Shri. M. K. Biju, JCIT

Section 14A

…ITA.1310/Bang/2016 Page - 1 IN THE INCOME TAX APPELLATE TRIBUNAL BENGALURU BENCH 'C', BENGALURU BEFORE SHRI. INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI. LALIT KUMAR, JUDICIAL MEMBER I.T.A No.1310/Bang/2016 (Assessment Year : 2012-13) Asst. Commissioner of Income-tax, Circle – 4(1)(1), Bengaluru .. Appellant v. M/s. Kausthubha Project P. Ltd, No.4065, 18th Main, 30th cross, BSK II stage, Bengaluru 560 070 .. Respondent PAN : AACCK4123B Assessee by : None Revenue by : Shri. M. K. Biju, JCIT Heard on : 09.11.2017 Pronounced on : 17.11.2017 O R D E R PER LALIT KUMAR, JUDICIAL MEMBER : The present appeal…

ACIT, New Delhi vs. M/S. Milkfood Ltd., New Delhi

ITA 1227/DEL/2016[2011-12]Status: DisposedITAT Delhi17 Nov 2017AY 2011-12

Bench: Shri D. Manmohan, Vp & Shri Manoj Kumar Aggarwal, Am आयकर आयकर अपील आयकर आयकर अपील अपील सं अपील सं सं./I.T.A. No.1227/Del/2016 सं (िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" / Assessment Year: 2011-12) वष" Assistant Commissioner Of Milkfood Limited 5Th Floor Income Tax Central Circle-4 Bhandari House बनाम नाम नाम/ नाम (Erstwhile Cc-25) 91, Nehru Place Vs. Room No. 331, Ara Centre Delhi Jhandewalan Extension New Delhi. ःथायी लेखा ःथायी लेखा सं सं./जीआइआर जीआइआर सं सं./Pan/Gir No. Aadcm-5913-B ःथायी ःथायी लेखा लेखा सं सं जीआइआर जीआइआर सं सं (अपीलाथ" अपीलाथ" अपीलाथ" /Appellant) अपीलाथ" (ू"यथ" ू"यथ" ू"यथ" / Respondent) ू"यथ" : Revenue By : Shri Pranav Kumar, Ld. Sr.Dr Assessee By : Shri R.S.Singhvi, Ca सुनवाई क" सुनवाई क" तार"ख तार"ख / सुनवाई सुनवाई क" क" तार"ख तार"ख : 16/11/2017 Date Of Hearing घोषणा घोषणा क" घोषणा घोषणा क" क" तार"ख क" तार"ख तार"ख / तार"ख : 17/11/2017 Date Of Pronouncement

For Appellant: Shri R.S.Singhvi, CAFor Respondent: Shri Pranav Kumar, Ld. Sr.DR

Section 143(3)Section 14A

…ITA No.1227/Del/2016 Milkfood Limited Assessment Year-2011-12 अिधकरण “ई” "यायपीठ आयकर अपीलीय अपीलीय अिधकरण "द"ली म"। आयकर आयकर आयकर अपीलीय अपीलीय अिधकरण अिधकरण "यायपीठ "यायपीठ, , , , नई "यायपीठ नई नई "द"ली नई "द"ली "द"ली म"। म"। म"। IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, NEW DELHI ौी ड" ौी ड". मनमोहन मनमोहन, उपा"य" उपा"य" एवं एवं ौी ौी ड"ड" मनमोहन मनमोहन उपा"य" उपा"य" एवं एवं ौी ौी मनोज ौी ौी मनोज मनोज कुमार मनोज कुमार कुमार अमवाल कुमार अमवाल अमवाल, लेखा अमवाल लेखा लेखा सदःय लेखा सदःय सदःय के सदःय के के सम" के सम" सम" । सम" BEFORE SHRI D. MANMOHAN, VP AND SHRI MANOJ KUMAR AGGARWAL, AM आयकर आयकर अपील आयक…

DCIT, New Delhi vs. M/S. Jindal Stainless Steelway Ltd., New Delhi

In the result, appeal of the Revenue is dismissed

ITA 6423/DEL/2015[2011-12]Status: DisposedITAT Delhi22 Sept 2017AY 2011-12

Bench: Shri. P. K. Bansal, Vice- & Shri Amit Shukla

For Respondent: Shri Amit Goel, C.A

Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “B”, NEW DELHI BEFORE SHRI. P. K. BANSAL, VICE-PRESIDENT & SHRI AMIT SHUKLA, JUDICIAL MEMBER I.T.A. No.6423/DEL/2015 Assessment Year:2011-12 DCIT v. Jindal Stainless Steelway Ltd. Central Circle 13(2) Jindal Centre New Delhi 12, Bhikaji Cama Place New Delhi TAN/PAN:AABCJ4346C (Applicant) (Respondent) Applicant by: Shri Anshu Praksh, D.R. Respondent by: Shri Amit Goel, C.A Date of hearing 19 09 2017 Date of pronouncement: 22 09 2017 O R D E R PER AMIT SHUKLA, J.M.: The aforesaid appeal has been filed by the Revenue against the impugned order dated 7/9/2017, passed b…