PCIT v. J.J. Glastronics (P.) Ltd.

139 Taxmann.com 375High Court2022#4255 most cited

What is PCIT v. J.J. Glastronics (P.) Ltd. authority for?

Additions made under Section 14A of the Income-tax Act, read with Rule 8D, cannot be considered for computing book profit under Section 115JB of the Act.

28

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2022 to 2026.

Also referred to as

PCIT v. J.J. Glastronics (P.) Ltd. · 115JB · 14A · Rule 8D · book profit · minimum alternate tax · disallowance u/s 14A

Sections most often in play

Section 115JBSection 14ASection 10(34)Section 139(1)Section 154Section 250Section 35(2AB)Section 8D
Read the full judgment

Issues it is cited on

safe harbour rulessection 72asection 32(2)preliminary expensessafe harboursection 43aactual payment basissection 43(6)section 115jb(2)section 72corporate guaranteeminimum alternate tax

Judgments citing PCIT v. J.J. Glastronics (P.) Ltd.

DCIT CC 8(3), Mumbai vs. Jsw Steels Ltd, Mumbai

Appeal of the revenue is partly allowed and appeal of the assessee is dismissed

ITA 5325/MUM/2017[2009-10]Status: DisposedITAT Mumbai30 Jun 2023AY 2009-10
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘K‘ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA No.5325/Mum/2017 (Assessment Year :2009-10) ITA No.5327/Mum/2017 (Assessment Year :2011-12 Dy. Commissioner of Vs. M/s. JSW Steel Ltd. Income-Tax JSW Center Central Circle-8(3) Bandra Kurla Complex Mumbai Bandra (E) (Erstwhile DCIT,CC-46 Mumbai – 400 051 Mumbai) Mumbai – 400 020 PAN/GIR No.AAACJ4323N (Appellant) .. (Respondent) ITA No.5457/Mum/2017 (Assessment Year :2010-11) & M/s. JSW Steels Ltd. M/s. JSW Steel Ltd. Vs. Dy. Commissioner of JSW Center Income-Tax Bandra Ku…

DCIT CC 8(3), Mumbai vs. Jsw Steels Ltd, Mumbai

Appeal of the revenue is partly allowed and appeal of the assessee is dismissed

ITA 4632/MUM/2017[2008-09]Status: DisposedITAT Mumbai30 Jun 2023AY 2008-09
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘K‘ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA No.5325/Mum/2017 (Assessment Year :2009-10) ITA No.5327/Mum/2017 (Assessment Year :2011-12 Dy. Commissioner of Vs. M/s. JSW Steel Ltd. Income-Tax JSW Center Central Circle-8(3) Bandra Kurla Complex Mumbai Bandra (E) (Erstwhile DCIT,CC-46 Mumbai – 400 051 Mumbai) Mumbai – 400 020 PAN/GIR No.AAACJ4323N (Appellant) .. (Respondent) ITA No.5457/Mum/2017 (Assessment Year :2010-11) & M/s. JSW Steels Ltd. M/s. JSW Steel Ltd. Vs. Dy. Commissioner of JSW Center Income-Tax Bandra Ku…

Jsw Steel Limited, Mumbai vs. ACIT, CC-46, Mumbai

Appeal of the revenue is partly allowed and appeal of the assessee is dismissed

ITA 4287/MUM/2017[2008-09]Status: DisposedITAT Mumbai30 Jun 2023AY 2008-09
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘K‘ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA No.5325/Mum/2017 (Assessment Year :2009-10) ITA No.5327/Mum/2017 (Assessment Year :2011-12 Dy. Commissioner of Vs. M/s. JSW Steel Ltd. Income-Tax JSW Center Central Circle-8(3) Bandra Kurla Complex Mumbai Bandra (E) (Erstwhile DCIT,CC-46 Mumbai – 400 051 Mumbai) Mumbai – 400 020 PAN/GIR No.AAACJ4323N (Appellant) .. (Respondent) ITA No.5457/Mum/2017 (Assessment Year :2010-11) & M/s. JSW Steels Ltd. M/s. JSW Steel Ltd. Vs. Dy. Commissioner of JSW Center Income-Tax Bandra Ku…

Asst. Commissioner of Income Tax, Circle-10(1), Hyderabad vs. Vertex Projects LLP (Formerly M/S Vertex Projects Ltd), Hyderabad

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

ITA 1187/HYD/2018[2014-15]Status: DisposedITAT Hyderabad28 Apr 2023AY 2014-15

Bench: Shri Rama Kanta Panda & Shri Laliet Kumarassessment Year: 2014-15 Acit,Circle-10(1) Vs. Vertex Projects Llp Room No.515, 5Th Floor, (Formerly M/S.Vertex A-Block, I.T.Towers, Projects Ltd.) A.C.Guards, #156-159, Paigah House Hyderabad. S.P.Road, Next To Pg College. Secunderabad-500 026. Pan : Aanfv0232C (Appellant) (Respondent) Assessee By: Shri Sriram Seshadri, Ca Revenue By: Shri Rajendra Kumar,Cit-Dr Date Of Hearing: 15.03.2023 Date Of Pronouncement: 28.04.2023 O R D E R Per Shri Laliet Kumar, J.M. This Is An Appeal Filed By The Revenue, Feeling Aggrieved By The Order Passed By The Learned Commissioner Of Income Tax (Appeals)-5, Dated 16.03.2018 For The Ay 2014-15, On The Following Grounds :

For Appellant: Shri Sriram Seshadri, CAFor Respondent: Shri Rajendra Kumar,CIT-DR
Section 115JSection 142(1)Section 143(2)Section 14ASection 14A(3)Section 47Section 56Section 56(2)(viia)Section 56(2)(viiia)

…IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A’ Bench, Hyderabad Before Shri Rama Kanta Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member Assessment Year: 2014-15 ACIT,Circle-10(1) Vs. Vertex Projects LLP Room No.515, 5th Floor, (formerly M/s.Vertex A-Block, I.T.Towers, Projects Ltd.) A.C.Guards, #156-159, Paigah House Hyderabad. S.P.Road, Next to PG College. Secunderabad-500 026. PAN : AANFV0232C (Appellant) (Respondent) Assessee by: Shri Sriram Seshadri, CA Revenue by: Shri Rajendra Kumar,CIT-DR Date of hearing: 15.03.2023 Date of pronouncement: 28.04.2023 O R D E R Per Shri Laliet Kumar, J.…

Macrotech Developers Ltd.(Successor to Bellissimo Crown Buildmart Pvt Ltd., Mumbai vs. DCIT Central Circle 7(3), Mumbai

The appeal is allowed

ITA 2266/MUM/2022[2017-18]Status: DisposedITAT Mumbai17 Apr 2023AY 2017-18

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri Vijay Mehta, ARFor Respondent: Shri Manoj Kumar, CIT DR
Section 115JSection 14ASection 928Section 92B

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM ITA Nos. 2266 & 2239/Mum/2022 (Assessment Years: 2017-18 & 2018-19) Macrotech Developers Ltd. (MDL) DCIT-7(3), 412, Floor-4, 17G, Room No.655, 6th Floor, Vardhaman Chamber, Cawasji Patel Road, Aaykar Bhavan, M.K. Road, Vs. Horniman Circle, Fort, Mumbai-400 020 Mumbai-400 001 (Appellant) (Respondent) PAN No. AAACL1490J Assessee by : Shri Vijay Mehta, AR Revenue by : Shri Manoj Kumar, CIT DR Date of hearing: 18.01.2023 Date of pronouncement : 17.04.2023 O R D E R PER PRASHANT MAHARISHI, AM:…

Macrotech Developrs Ltd, Mumbai vs. Dy Commissioner of Income Tax, Central Circle 7(3), Mumbai

The appeal is allowed

ITA 2239/MUM/2022[2018-19]Status: DisposedITAT Mumbai17 Apr 2023AY 2018-19

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri Vijay Mehta, ARFor Respondent: Shri Manoj Kumar, CIT DR
Section 115JSection 14ASection 928Section 92B

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM ITA Nos. 2266 & 2239/Mum/2022 (Assessment Years: 2017-18 & 2018-19) Macrotech Developers Ltd. (MDL) DCIT-7(3), 412, Floor-4, 17G, Room No.655, 6th Floor, Vardhaman Chamber, Cawasji Patel Road, Aaykar Bhavan, M.K. Road, Vs. Horniman Circle, Fort, Mumbai-400 020 Mumbai-400 001 (Appellant) (Respondent) PAN No. AAACL1490J Assessee by : Shri Vijay Mehta, AR Revenue by : Shri Manoj Kumar, CIT DR Date of hearing: 18.01.2023 Date of pronouncement : 17.04.2023 O R D E R PER PRASHANT MAHARISHI, AM:…

M/S. E-Infochips Ltd., Ahmedabad vs. The ACIT, Circle-4, Ahmedabad

In the result, ground number 3 and 4 of the assessee’s appeal are allowed for statistical purposes

ITA 417/AHD/2017[2008-09]Status: DisposedITAT Ahmedabad20 Dec 2022AY 2008-09
For Appellant: Shri S.N. Soparkar, A.R. &For Respondent: Shri Atul Pandey, Sr. D.R
Section 115JSection 143(3)Section 14ASection 271

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2008-09 e-infochips Ltd., ACIT, 11/A-B, Chandra Colony, Circle-4, Off. C.G. Road, Vs Ahmedabad Ahmedabad (Respondent) PAN: AACCS1310E (Appellant) Assessee by: Shri S.N. Soparkar, A.R. & Shri Parin Shah, A.R. Revenue by: Shri Atul Pandey, Sr. D.R. Date of hearing : 19-10-2022 Date of pronouncement : 20-12-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:- This is an appeal filed by the assessee against the order of the ld. Commiss…

Gmr Hyderabad International Airport Limited, Bengaluru vs. Deputy Commissioner of Income Tax, Central Circle-2(2), Bangalore

In the result ground II is allowed

ITA 524/BANG/2022[2017-18]Status: DisposedITAT Bangalore18 Oct 2022AY 2017-18

Bench: Shri George George K, Jm & Ms.Padmavathy S, Am

For Appellant: Sri.Sunil Jain, CAFor Respondent: Sri.K.R.Narayana, Addl.CIT-DR
Section 115Section 115JSection 143(3)Section 14ASection 154

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “B”, BANGALORE Before Shri George George K, JM & Ms.Padmavathy S, AM ITA No.524/Bang/2022 : Asst.Year 2017-2018 M/s.GMR Hyderabad The Deputy Commissioner of International Airport Limited Income-tax, Central Circle 2(2) v. No.25/1, Skip House, Bengaluru. Museum Road Bangalore – 560 025. PAN : AABCH3448M. (Appellant) (Respondent) Appellant by : Sri.Sunil Jain, CA Respondent by : Sri.K.R.Narayana, Addl.CIT-DR Date of Pronouncement : 18.10.2022 Date of Hearing : 17.10.2022 O R D E R Per George George K, JM : This appeal at the instance of the assessee is directe…