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.

DCIT 3(3)(1), Mumbai vs. Sp Port Maintenance Private Limited, Mumbai

ITA 3896/MUM/2023[2018-19]Status: DisposedITAT Mumbai25 Jun 2024AY 2018-19

Bench: Ms. Padmavathy S. & Shri. Raj Kumar Chauhan

Section 115JSection 142(1)Section 143(2)Section 14ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G”, MUMBAI BEFORE MS. PADMAVATHY S., ACCOUNTANT MEMBER AND SHRI. RAJ KUMAR CHAUHAN, JUDICIAL MEMBER ITA NO. 3895/MUM/2023 (A.Y: 2017-18) AND ITA NO. 3896/MUM/2023 (A.Y: 2018-19) DCIT 3(3)1 Vs. SP Port Maintenance Private Limited Room No. 522, Aaykar Bhavan, M. K. Road, Churchgate, Mumbai – 400 020. 41/44, Shapoorji Pallonji Centre Mumbai, Colaba S.O, Mumbai - 400 005. PAN: AAXCS6219B (Appellant) (Respondent) Assessee Represented by Shri. Dharan V. Gandhi Department Represented by Shri. G. Santosh Kumar Date of conclusion of Hearing 13.06.2024 Date of Pronouncemen…

DCIT 3(3)(1), Mumbai vs. Sp Port Maintenance Private Limited, Mumbai

In the result, appeal filed by the revenue are dismissed in the above terms

ITA 3895/MUM/2023[2017-18]Status: DisposedITAT Mumbai25 Jun 2024AY 2017-18

Bench: Ms. Padmavathy S. & Shri. Raj Kumar Chauhan & Dcit 3(3)1 Vs. Sp Port Maintenance Private Room No. 522, Aaykar Bhavan, M. Limited K. Road, Churchgate, Mumbai – 41/44, Shapoorji Pallonji 400 020. Centre Mumbai, Colaba S.O, Pan: Aaxcs6219B Mumbai – 400 005. (Appellant) (Respondent)

Section 115JSection 142(1)Section 143(2)Section 14ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G”, MUMBAI BEFORE MS. PADMAVATHY S., ACCOUNTANT MEMBER AND SHRI. RAJ KUMAR CHAUHAN, JUDICIAL MEMBER AND DCIT 3(3)1 Vs. SP Port Maintenance Private Room No. 522, Aaykar Bhavan, M. Limited K. Road, Churchgate, Mumbai – 41/44, Shapoorji Pallonji 400 020. Centre Mumbai, Colaba S.O, PAN: AAXCS6219B Mumbai – 400 005. (Appellant) (Respondent) Assessee Represented by : Shri. Dharan V. Gandhi Department Represented by : Shri. G. Santosh Kumar Date of conclusion of Hearing : 13.06.2024 Date of Pronouncement : 25.06.2024 O R D E R PER RAJ KUMAR CHAUHAN (J.M.): 1. The appe…

Zodiac Ventures Ltd, Mumbai vs. Income Tax Officer Ward 1(3)(4), Mumbai

In the result, appeal filed by the assessee is allowed in the above terms

ITA 4754/MUM/2023[2016-17]Status: DisposedITAT Mumbai18 Jun 2024AY 2016-17

Bench: Ms. Padmavathy S & Shri. Raj Kumar Chauhanzodiac Ventures Ltd. Vs. Income Tax Officer Ward 404, Dev Plaza, 68, S.V. Road, 11(3)(4) Andheri West, Mumbai – Aayakar Bhawan, Maharshi 400058. Karve Road, Mumbai- Pan: Aafps7328J 400020. (Appellant) (Respondent)

Section 14ASection 250

…with section 14A of the Income-tax Act, 1961 ('the Act'). 3. He submits that the ITAT erred in relying on the decision of this Court in Pr. CIT v. IL&FS Energy Development Company Ltd. [2017] 84 taxmann.com Zodiac Ventures LTD; A.Y. 2016-17 186/250 Taxman 174/399 ITR 483 (wherein it has been held that no disallowance under section 14A of the Act can be made if the assessee had not earned any exempt income), as the revenue has not been accepted the said decision and has preferred an SLP against the said decision. 4. Learned counsel for the petitioner also submits that in view of the amendment made by the Finance A…

ITO, Ward, Palampur vs. The Kangra Central Cooperative Bank Limited, Kangra

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

ITA 583/CHANDI/2022[2018-19]Status: DisposedITAT Chandigarh31 May 2024AY 2018-19

Bench: Us Is Filed Under Section 253 Of The Income Tax Act, As Amended From Time To Time. The Respondent Is A Cooperative Bank.

For Appellant: Shri Ashwani Kumar, C.A and Ms. Deepali Aggarwal, C.AFor Respondent: Smt. Kusum Bansal, CIT, DR

Section 14ASection 250Section 253

…stained which had deleted the disallowance of Rs. 3,61,51,268/- made by AO under section 14A r.w.s 8D of Income Tax Rules 1962. Be it noted that at this stage view of Department is that decision of PCIT Vs. IL&FS Energy Development Co. Ltd. reported in (2017) 399 ITR 483(Delhi) is not a good law or settled law or proposition (wherein it has been held that no disallowance under section 14A of the Act can be made if the assessee had not earned any exempt income) as the Revenue has not accepted the said decision and has preferred a SLP against the said decision. The undisputed position which emerged was that the sai…

Thrrill Park Limited, Mumbai vs. Commissioner of Income Tax -Appeals, Delhi

ITA 316/MUM/2024[2018-2019]Status: DisposedITAT Mumbai27 May 2024AY 2018-2019

Section 10(35)Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘E‘ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI RATNESH NANDAN SAHAY, ACCOUNTANT MEMBER ITA No. 316/MUM/2024 (Assessment Year : 2018-19) Vs. Income Tax Department, National E-Assessment Centre, Thrrill Park Limited 9th Floor, Lotus Business Park, New Link Road, Andheri West, Mumbai 400053. (Appellant) Assessee by Revenue by Date of Hearing Date of Pronouncement 11(3)1 Aayakar Bhavan, M.K.Road, Mumbai 400020. PAN/GIR No. AACCT7914M (Respondent) Shri. Mahesh O. Rajora Shri. P.D. Chougule (Addl. CIT) SR 21/05/2024 27/05/2024 आदेश / O R DER PER AMIT SHUKLA (J.M)…

Pradipta Kumar Parida DCIT321, Mumbai vs. Kail Limited, Mumbai

ITA 4669/MUM/2023[2014-15]Status: DisposedITAT Mumbai22 May 2024AY 2014-15

Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘E‘ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI RATNESH NANDAN SAHAY, ACCOUNTANT MEMBER ITA No.4669/Mum/2023 (Assessment Year : 2014-15) Pradipta Kumar Parida Vs. Kail Limited DCIT 321 17th Floor, C Wing Room No.608, 6th Floor Mittal Court Aayakar Bhavan Nariman Point M.K. Road, Mumbai 400 021 Maharashtra-400 020 PAN/GIR No.AAACK7417L (Appellant) (Respondent) Assessee by None Revenue by Shri Biswanath Das Date of Hearing 14/05/2024 Date of Pronouncement 17/05/2024 आदेश / ORDER PER AMIT SHUKLA (J.M): The aforesaid appeal has been filed by the Revenue against…

ITO, Ward-5(1), Kolkata vs. M/S Vishnu Distributors Pvt Ltd, Kolkata

In the result, the appeal of the Revenue is devoid of any merit, hence dismissed

ITA 50/KOL/2022[2012-13]Status: DisposedITAT Kolkata20 May 2024AY 2012-13

Bench: Shri Rajpal Yadav, Vice-(Kz) & Shri Rajesh Kumari.T.A. No. 50/Kol/2022 Assessment Year: 2012-2013

Section 131Section 14ASection 68

…ITA No. 50/KOL/2022 (A.Y. 2012-2013) Vishnu Distributors Pvt. Limited THE INCOME TAX APPELLATE TRIBUNAL, ‘B’ BENCH, KOLKATA Before Shri Rajpal Yadav, Vice-President (KZ) & Shri Rajesh Kumar, Accountant Member I.T.A. No. 50/KOL/2022 Assessment Year: 2012-2013 Income Tax Officer,……………………………… Appellant Ward-5(1), Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069 -Vs.- M/s. Vishnu Distributors Pvt. Limited,…. Respondent Room No. 54, 5/1, Clive Row, (2nd Floor) Kolkata-700001 [PAN:AADCV0543P] Appearances by: Shri P.P. Barman, Addl. CIT, Sr. D.R., appeared on behalf of the Revenue Shri Manoj Kataruk…

Brett Enterprises Private Limited, Mumbai vs. DCIT 1(1)(1), Mumbai

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

ITA 4207/MUM/2023[2017-18]Status: DisposedITAT Mumbai30 Apr 2024AY 2017-18

Bench: Shri B.R. Baskaran & Shri Rahul Chaudhary: A.Y :2017-18

For Appellant: Shri Sunil HirawatFor Respondent: Shri Ashok Kumar Ambastha

Section 115JSection 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B”, MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER : A.Y :2017-18 Brett Enterprises Private Limited, Vs. DCIT 1(1)(1),Mumbai 2-A, Kitab Mahal, Room No.533, 5th Floor, 192 Dr.DN Road, Aaykar Bhavan, M.K. Road, Mumbai 400 001 Mumbai – 400 020 (Respondent) PAN :AAACB-6140-K (Appellant) Appellant by : Shri Sunil Hirawat Respondent by : Shri Ashok Kumar Ambastha Date of Hearing : 22/04/2024 Date of Pronouncement : 30/04/2024 O R D E R PER B.R. BASKARAN, ACCOUNTANT MEMBER : The assessee has filed this appeal challen…

DCIT, Central Circle-30, New Delhi vs. Krishak Bharati Cooperative Limited, New Delhi

In the result, appeal of the Revenue is dismissed

ITA 2067/DEL/2023[2021-22]Status: DisposedITAT Delhi25 Apr 2024AY 2021-22

Bench: Shri Pradip Kumar Kedia & Shri Sudhir Pareek

For Appellant: Shri KVSR Krishna, C.AFor Respondent: Mr. Waseem Arshad, CIT (DR)

Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C” DELHI BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SHRI SUDHIR PAREEK, JUDICIAL MEMBER I.T.A. No.2067/DEL/2023 Assessment Year 2021-22 DCIT Krishak Bharati Cooperative Ltd. Central Circle – 30 Vs. A-60, Kailash Colony New Delhi New Delhi TAN/PAN: AAAAK 0203 G (Appellant) (Respondent) Appellant by: Shri KVSR Krishna, C.A. Respondent by: Mr. Waseem Arshad, CIT (DR) Date of hearing: 16 04 2024 Date of pronouncement: 25 04 2024 O R D E R PER PRADIP KUMAR KEDIA-AM: The captioned appeal filed by the Revenue against the order of the Commissioner of Income Ta…

Il&Fs Maritime Infrastructure Company Limited, Mumbai vs. The Deputy Commissioner of Income Tax-14(1)(1), Mumbai

ITA 3558/MUM/2023[2013-14]Status: DisposedITAT Mumbai08 Apr 2024AY 2013-14

Bench: Shri Vikas Awasthy & Shri Amarjit Singh

For Appellant: Ms. Hetal Vora &For Respondent: H.M. Bhatt

Section 143(2)Section 14A

…come being earned by the appellant, no disallowance under section 14A is applicable during the year under consideration 2.7 The appellant further relies on the decision of the Hon'ble Delhi High Court in the case of IL&FS Energy Development company Ltd (2017) 399 ITR 483 (Delhi) (subsidiary of the IL&FS Group and accordingly associate of the appellant) wherein it was held that there will be no disallowance under Section 14A of the Act if no exempt income is earned during the year. 2.8 Similar view was taken by Hon'ble Mumbai Tribunal in the case of Piramal Enterprises v. ACIT 97 taxmann.com 352. The relevant extr…

Krishak Bharti Cooperative Ltd, New Delhi vs. ACIT, Central Circle-30, New Delhi

In the result, assessee’s appeals for A

ITA 478/DEL/2023[2018-19]Status: DisposedITAT Delhi12 Feb 2024AY 2018-19

Bench: Shri Narendra Kumar Billaiya & Shri Kul Bharata.Y. 2017-18 & A.Y. 2018-19

Section 143(3)Section 14A

…1 ITA Nos. 477, 478, 1042 & 1043/Del/2023 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C”: NEW DELHI BEFORE SHRI NARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER AND SHRI KUL BHARAT, JUDICIAL MEMBER A.Y. 2017-18 & A.Y. 2018-19 M/s Krishak Bharti Cooperative Ltd., Vs ACIT, Central Circle-30, A-60, Kailash Colony, New Delhi. New Delhi-110048 PAN- APPELLANT RESPONDENT AND A.Y. 2017-18 & A.Y. 2018-19 ACIT, Central Circle-30, Vs M/s Krishak Bharti Cooperative Ltd., New Delhi. A-60, Kailash Colony, New Delhi-110048 PAN- APPELLANT RESPONDENT Assessee represented by KVSR Krishna, CA & Shri Aman Goel, CA Department re…

Krishak Bharati Cooperative Limited, New Delhi vs. ACIT Central Circle 30, New Delhi

In the result, assessee’s appeals for A

ITA 477/DEL/2023[2017-18]Status: DisposedITAT Delhi12 Feb 2024AY 2017-18

Bench: Shri Narendra Kumar Billaiya & Shri Kul Bharata.Y. 2017-18 & A.Y. 2018-19

Section 143(3)Section 14A

DCIT, Central Circle-30, New Delhi vs. Krishak Bharati Cooperative Ltd, Delhi

In the result, assessee’s appeals for A

ITA 1043/DEL/2023[2018]Status: DisposedITAT Delhi12 Feb 2024

Bench: Shri Narendra Kumar Billaiya & Shri Kul Bharata.Y. 2017-18 & A.Y. 2018-19

Section 143(3)Section 14A

DCIT, Central Circle-30, New Delhi vs. Krishak Bharati Cooperative Ltd., Delhi

In the result, assessee’s appeals for A

ITA 1042/DEL/2023[2017-18]Status: DisposedITAT Delhi12 Feb 2024AY 2017-18

Bench: Shri Narendra Kumar Billaiya & Shri Kul Bharata.Y. 2017-18 & A.Y. 2018-19

Section 143(3)Section 14A

M/S. Vedanga Vinimoy Pvt.Ltd., Kolkata vs. ITO, Ward-2(1), Kolkata.

In the result, the appeal of the assessee is hereby allowed

ITA 1165/KOL/2023[2017-18]Status: DisposedITAT Kolkata30 Jan 2024AY 2017-18

Bench: Shri Sonjoy Sarma & Shri Girish Agrawal]

Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH ‘SMC’, KOLKATA [Before Shri Sonjoy Sarma, Judicial Member & Shri Girish Agrawal, Accountant Member] I.T.A. No. 1165/Kol/2023 Assessment Year : 2017-18 M/s. Vedanga Vinimoy Private vs ITO, Ward-2(1), Kolkata Limited PAN: AAACV 9110 B Appellant Respondent Date of Hearing 02.01.2024 Date of Pronouncement 30.01.2024 For the Assessee Shri Ankit Jalan, Advocate For the Revenue Shri Anindya Kumar Bandopadhyay, Addl. CIT ORDER Per Sonjoy Sarma, JM: This appeal of the assessee for the assessment year 2017-18 is directed against the order dated 27.02.2023 passed by th…

DCIT- 8(2)(1), Mumbai vs. Piramal Estates Private Limited, Mumbai

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

ITA 2015/MUM/2023[2010-11]Status: DisposedITAT Mumbai20 Dec 2023AY 2010-11

Bench: Shri Kuldip Singh & Shri Gagan Goyal

For Appellant: Shri Ronak Doshi/Priyank Gandhi/MsFor Respondent: Shri N. V. Nadkarni, Ld. CIT-DR

Section 14ASection 24Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER ITA No. 1936/Mum/2023 (A.Y.2011-12) ITA No. 2016/Mum/2023 (A.Y.2013-14) & DCIT Circle 8(2) (1), R. No. 624, 6th floor, Aayakar Bhavan, M. K. Road, Mumbai-400 020 PAN: AACCA7777K ....... Appellant Vs. Piramal Estates Pvt. Ltd. 8th floor, Piramal Tower, Ganpatrao Kadam Marg, Lower Parel (W), Mumbai-400 013 ..... Respondent Appellant by : Shri Ronak Doshi/Priyank Gandhi/Ms. Jinal Jain, Ld. ARs Respondent by : Shri N. V. Nadkarni, Ld. CIT-DR Date of hearing : 08/11/2023 D…

ACIT, Central Circle-1(3), Hyderabad vs. Ncc Limited, Hyderabad

In the result, the appeal of Revenue is dismissed

ITA 318/HYD/2023[2018-19]Status: DisposedITAT Hyderabad24 Nov 2023AY 2018-19

Bench: Shri R.K. Panda & Shri Laliet Kumar

For Appellant: Sri C.S. Subrahmanyam, C.AFor Respondent: Ms. TH Vijaya Lakshmi, CIT-DR

Section 142(1)Section 143(2)Section 143(3)Section 14A

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”, HYDERABAD BEFORE SHRI R.K. PANDA, VICE PRESIDENT AND SHRI LALIET KUMAR, JUDICIAL MEMBER आ.अपी.सं / ITA No.318/Hyd/2023 (निर्धारण वर्ा / Assessment Year: 2018-19) Asst. Commissioner of Income M/s. NCC Limited, Tax, Central Circle – 1(3), Vs. Sy.No.64, 9th Floor, NCC Hyderabad. House, Madhapur, Shaikpet, Hyderabad, Telangana. PAN : AAACN7335C. अपीलधर्थी / Assessee प्रत्‍यर्थी / Respondent निर्धाररती द्वधरध/Assessee by: Sri C.S. Subrahmanyam, C.A. रधजस्‍व द्वधरध/Revenue by: Ms. TH Vijaya Lakshmi, CIT-DR. सुिवधई की तध…

Thomas Cook (India) Ltd., Mumbai vs. Addl/ Jt/ Dy/CIT/Asstt/ITO, National E-Assessment Centre, Delhi

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

ITA 1218/MUM/2021[2016-17]Status: DisposedITAT Mumbai24 Nov 2023AY 2016-17

Bench: Shri S. Rifaur Rahman, Hon'Ble & Ms. Kavitha Rajagopal, Hon'Ble

Section 92CSection 92C(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND MS. KAVITHA RAJAGOPAL, HON'BLE JUDICIAL MEMBER ITA NO. 752/MUM/2022 (A.Y. 2017-18) Thomas Cook (India) Limited v. Additional/Joint/Dy. /Asst., CIT National e-Assessment Centre Thomas Cook Building Delhi Dr. D.N. Road, Fort Mumbai - 400001 PAN: AAACT4050C (Appellant) (Respondent) Assessee Represented by : Shri J.D. Mistry Shri Madhur Agrawal & Shri Fenil Bhat Department Represented by : Shri K.C. Selvamani Date of Conclusion of Hearing : 26 & 27.09.2023 Date of Pronouncement : 24.11.2023 O R…

Vodafone India Ltd, Mumbai vs. DCIT 7(3), Mumbai

In the result, the appeal of the assessee is treated as allowed and the appeal of the revenue is dismissed

ITA 1121/MUM/2014[2009-10]Status: DisposedITAT Mumbai08 Nov 2023AY 2009-10

Bench: Shri B.R. Baskaran (Am) & Shri Pavan Kumar Gadale (Jm)

Section 143(3)Section 3Section 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL Mumbai “I” Bench, Mumbai. Before Shri B.R. Baskaran (AM) & Shri Pavan Kumar Gadale (JM) I.T.A. No. 1121/Mum/2014 (A.Y. 2009-10) Vs. DCIT-7(3) Vodafone India Ltd. Peninsula Corporate Park Mumbai. Ganpatrao Kadam Marg Lower Parel Mumbai-400 013. (Appellant) (Respondent) I.T.A. No. 1885/Mum/2014 (A.Y. 2009-10) Vs. M/s. Vodafone India Ltd. DCIT-5(2)(1) 5th Floor 10th Floor, Birla Room No. 525 Centurion, Pandurang Aayakar Bhavan Budhkar Marg, Worli M.K. Road Mumbai-400 030. Mumbai-400 020. PAN : AAACZ1849D (Appellant) (Respondent) Assessee by Shri Ninad Patade Department by S…

Chhattisgarh Gramin Bank, Raipur vs. Deputy Commissioner of Income Tax, Circle-1(1), Raipur

In the result, the appeal of the assessee is allowed for statistical purposes in terms of our aforesaid observations

ITA 170/RPR/2023[2012-13]Status: DisposedITAT Raipur20 Oct 2023AY 2012-13

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं. / Ita No. 170/Rpr/2023 "नधा"रण वष" / Assessment Year : 2012-13 Chhattisgarh Gramin Bank C/O. Chhattisgarh Rajya Gramin Bank, Corporate Office, Sector-24, Plot No.47, Atal Nagar, Naya Raipur Raipur (C.G.)-492 018 Pan : Aaajc0574H .......अपीलाथ" / Appellant बनाम / V/S. The Deputy Commissioner Of Income Tax, Circle-1(1), Raipur ……""यथ" / Respondent

For Appellant: Shri B. Subramanyam, CAFor Respondent: Shri Satya Prakash Sharma, Sr. DR

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

…आयकर अपील"य अ"धकरण "यायपीठ रायपुर म"। IN THE INCOME TAX APPELLATE TRIBUNAL, RAIPUR BENCH, RAIPUR BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER AND SHRI ARUN KHODPIA, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No. 170/RPR/2023 "नधा"रण वष" / Assessment Year : 2012-13 Chhattisgarh Gramin Bank C/o. Chhattisgarh Rajya Gramin Bank, Corporate Office, Sector-24, Plot No.47, Atal Nagar, Naya Raipur Raipur (C.G.)-492 018 PAN : AAAJC0574H .......अपीलाथ" / Appellant बनाम / V/s. The Deputy Commissioner of Income Tax, Circle-1(1), Raipur ……""यथ" / Respondent Assessee by : Shri B. Subramanyam, CA Revenue by : Shri Satya Prakash Sharma,…