PCIT v. Oil Industry Development Board

103 Taxmann.com 326Supreme Court of India2019#879 most cited

What is PCIT v. Oil Industry Development Board authority for?

Disallowance under section 14A of the Income-tax Act, 1961, is not permissible in the absence of any exempt income.

120

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2019 to 2026.

Also referred to as

PCIT v. Oil Industry Development Board · section 14A · exempt income · disallowance · section 143(3) · section 115JB

Also reported as

262 Taxmann 102

Sections most often in play

Section 14ASection 143(3)Section 8DSection 250Section 37(1)Section 115JBSection 43BSection 144B

Issues it is cited on

section 14a(3)section 36(i)(iii)section 36(i)(va)section 36(l)(va)section 92b(1)section 36(l)(iii)section 92(1)amp expenditurer&d expendituresection 36(l)section 10(33)section 92ba

Judgments citing PCIT v. Oil Industry Development Board

Ebix Cash Ltd., Noida vs. ACIT Circle-5(1)(1), Gautam Budh Nagar

In the result, the appeal filed by the Revenue is dismissed and by assessee is allowed

ITA 4453/DEL/2024[2018-19]Status: DisposedITAT Delhi10 Sept 2025AY 2018-19

Bench: Shri Anubhav Sharma & Shri Manish Agarwalassessment Year-2018-19) M/S Ebix Cash Ltd., Asst. Cit, Plot No.122 & 123, Nsez, Phase- Circle-5(1)(1), Ii, Noida, Vs. Gautambudh Nagar, Gautambudh Nagar-201305 Noida, Uttarparadesh. Uttar Pradesh, India. Pan-Aaace9981H (Appellant) (Respondent) Asst. Cit, M/S Ebix Cash Ltd., Circle-5(1)(1), Plot No.122 & 123, Nsez, Gautambudh Nagar, Vs. Phase-Ii, Noida, Noida, Uttar Paradesh. Gautambudh Nagar-201305 Uttar Pradesh, India. Pan-Aaace9981H (Appellant) (Respondent) Assessee By Shri Lalit Mohan, Ca & Shri Ankit Kumar, Adv. Department By Shrirajesh Kumar Dhanesta,Sr.Dr Date Of Hearing 14/08/2025 Date Of Pronouncement 10/09/2025 Order Per Anubhav Sharma, Jm:

Section 10ASection 115JSection 143(3)Section 144BSection 14ASection 14A(1)Section 250

…xempt income, no disallowance can be made. Reliance can be placed on the judgment of Hon’ble Delhi High Court in the case of Cheminvest Ltd. vs. CIT, 378 ITR 33 and the decision of Hon’ble Supreme Court in the case of PCIT vs. Oil Industries Development Board 103 Taxmann.com 326 (SC). 5.1 Furthermore, Ld. AR has established and demonstrated that share capital andreserves exceeds investment made, so that also does not justified disallowance. In this context, at page 31 of the PB, assessee has provided the FBIX Cash Ltd. vs. ACIT details of investment and at page 4 of PB, there is a financial statement showing wit…

DCIT, Jaipur vs. Gvk Jaipur Expressway Pvt Ltd, Jaipur

In the result, the appeal of the revenue for the years [A

ITA 307/JPR/2021[2017-18]Status: DisposedITAT Jaipur19 Aug 2025AY 2017-18

Bench: Us. Moreover, The Assessee Has Also Filed Cross Objections In Both The

For Appellant: Shri Tarun Mittal, C.AFor Respondent: Shri Arvind Kumar, CIT-DR
Section 115JSection 14ASection 250Section 36(1)(va)Section 43B

…आयकर अपीलीय अधिकरण, जयपुर न्यायपीठ, जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR डा० एस. सीतालक्ष्मी, न्यायिक सदस्य एवं श्री राठौड़ कमलेश जयन्तभाई, लेखा सदस्य के समक्ष BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM आयकर अपील सं. / ITA. No. 306 & 307/JPR/2021 निर्धारण वर्ष / Assessment Years : 2016-17 & 2017-18 | The DCIT, | Circle-7, | Jaipur. | बनाम | Vs. | M/s GVK Jaipur Expressway Pvt. Ltd. | 156-159 Paigah House, Sardar Patel | Road, Secunderabad, Telangana. | स्थायी लेखा सं./ जीआईआर सं./PAN/GIR No.: AABCG5541J | अपीलार्थी / Appellant | प्रत्यर्थी / Respondent…

DCIT, Jaipur vs. Gvk Jaipur Expressway Pvt Ltd, Jaipur

In the result, the appeal of the revenue for the years [A

ITA 306/JPR/2021[2016-17]Status: DisposedITAT Jaipur19 Aug 2025AY 2016-17

Bench: Us. Moreover, The Assessee Has Also Filed Cross Objections In Both The

For Appellant: Shri Tarun Mittal, C.AFor Respondent: Shri Arvind Kumar, CIT-DR
Section 115JSection 14ASection 250Section 36(1)(va)Section 43B

…आयकर अपीलीय अधिकरण, जयपुर न्यायपीठ, जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”A” JAIPUR डा० एस. सीतालक्ष्मी, न्यायिक सदस्य एवं श्री राठौड़ कमलेश जयन्तभाई, लेखा सदस्य के समक्ष BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM आयकर अपील सं. / ITA. No. 306 & 307/JPR/2021 निर्धारण वर्ष / Assessment Years : 2016-17 & 2017-18 | The DCIT, Circle-7, Jaipur. | बनाम Vs. | M/s GVK Jaipur Expressway Pvt. Ltd. 156-159 Paigah House, Sardar Patel Road, Secunderabad, Telangana. | |---|---|---| | स्थायी लेखा सं./ जीआईआर सं./PAN/GIR No.: AABCG5541J | अपीलार्थी / Appellant | प्रत्यर्थी / Respo…

Ihhr Hospitality Private Limited, New Delhi vs. The ACIT, Circle 12(1), Delhi, New Delhi

In the result, Appeal of the Assessee is partly allowed

ITA 443/DEL/2025[2017-2018]Status: DisposedITAT Delhi13 Aug 2025AY 2017-2018

Bench: Shri Yogesh Kumar U.S. & Shri Manish Agarwal

Section 14ASection 36(1)(iii)Section 36(1)(va)

…1 IHHR Hospitality Pvt. Ltd. Vs. ACIT IN THE INCOME TAX APPELLATE TRIBUNAL DELHI [DELHI BENCH:“B” New Delhi] BEFORE SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER I.T.A. No. 443/DEL/2025 (A.Y 2017-18) M/s IHHR Hospitality Private Vs ACIT Limited, Co/ Hotel Four Points Circle-12(1) by Sheraton, 32/7, Plot No. 9, Delhi Samalka, NH-08, New Delhi PAN: AAACI9385B Appellant Respondent Assessee by Shri Ranjan Chopra, CA Revenue by Written adjournment application Date of Hearing 24/07/2025 Date of Pronouncement 13/08/2025 ORDER PER YOGESH KUMAR, U.S. JM: The present appeal is fi…

Raajratna Energy Holdings Private Limited, Hyderabad vs. Deputy Commissioner of Income Tax, Central Circle-2(2), Bangalore

ITA 1185/BANG/2025[2018-19]Status: DisposedITAT Bangalore11 Aug 2025AY 2018-19

Bench: Shri. Laxmi Prasad Sahu & Shri. Soundararajan K

For Appellant: Shri. Ramesh Babu, CAFor Respondent: Shri. Swaroop Manava, Addl. CIT(DR)(ITAT), Bangalore
Section 14ASection 56(2)Section 56(2)(viib)

…INCOME TAX APPELLATE TRIBUNAL "B" BENCH : BANGALORE BEFORE SHRI. LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI. SOUNDARARAJAN K, JUDICIAL MEMBER ITA Nos.1184, 1185/Bang/2025 Assessment Years : 2017-18, 2018-19 M/s Raajratna Energy Holdings Pvt. Vs. ITO, Ltd Plot No 304, Level 3, Surya Chakra House, Road No 78, Jubilee Hills, Hyderabad - 500033. PAN : AAECM 6049 G APPELLANT Ward -3(2)(3), Bangalore. RESPONDENT Assessee by : Shri. Ramesh Babu, CA Revenue by : Shri. Swaroop Manava, Addl. CIT(DR)(ITAT), Bangalore. Date of hearing : 07.08.2025 Date of Pronouncement: 11=.09.2025 ORDER Per Laxmi Prasad Sahu, Accountant…

Raajratna Energy Holdings Private Limited, Hyderabad vs. Deputy Commissioner of Income-Tax, Central Circle-2(2), Bengaluru

ITA 1184/BANG/2025[2017-18]Status: DisposedITAT Bangalore11 Aug 2025AY 2017-18

Bench: Shri. Laxmi Prasad Sahu & Shri. Soundararajan K

For Appellant: Shri. Ramesh Babu, CAFor Respondent: Shri. Swaroop Manava, Addl. CIT(DR)(ITAT), Bangalore
Section 14ASection 56(2)Section 56(2)(viib)

…INCOME TAX APPELLATE TRIBUNAL "B" BENCH : BANGALORE BEFORE SHRI. LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI. SOUNDARARAJAN K, JUDICIAL MEMBER ITA Nos.1184, 1185/Bang/2025 Assessment Years : 2017-18, 2018-19 M/s Raajratna Energy Holdings Pvt. Ltd Plot No 304, Level 3, Surya Chakra House, Road No 78, Jubilee Hills, Hyderabad - 500033. PAN : AAECM 6049 G APPELLANT Vs. ITO, Ward -3(2)(3), Bangalore. RESPONDENT Assessee by : Shri. Ramesh Babu, CA Revenue by : Shri. Swaroop Manava, Addl. CIT(DR)(ITAT), Bangalore. Date of hearing : 07.08.2025 Date of Pronouncement: 11=.09.2025 ORDER Per Laxmi Prasad Sahu, Accountant…

Thermodyne Dynamics Private Limited, Hyderabad vs. Income-Tax Officer, Ward -17(3), Hyderabad

ITA 500/HYD/2024[2013-2014]Status: DisposedITAT Hyderabad03 Jul 2025AY 2013-2014

Bench: Us :

For Appellant: Shri Pawan KumarFor Respondent: Shri B. Balakrishna -CIT-
Section 11USection 143(2)Section 143(3)Section 14ASection 234BSection 56

…आयकर अपीलीय न्यायाधिकरण में, हैदराबाद ‘ए’ बेंच, हैदराबाद IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ A ‘ Bench, Hyderabad श्री रवीश सूद, माननीय न्याययक सदस्य एवं श्री मिुसूदन सावडिया, माननीय लेखा सदस्य SHRI RAVISH SOOD, HON’BLE JUDICIAL MEMBER AND SHRI MADHUSUDAN SAWDIA, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A.No.500/Hyd/2024 (निर्धारण वर्ा/ Assessment Year : 2013-14) Thermodyne Dynamics Income Tax Officer, Private Limited, Ward – 17(3), Cherlapally, Hyderabad. Hyderabad. PAN : AABCV3257C (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) करदाता का प्रतततितित्व/ Assessee : Shri Pawan Kumar Represented by Chakrapa…

Deputy Commissioner of Income Tax, Central Circle - 1(1), Kolkata vs. Tirupati Niryat Pvt. Ltd., Kolkata

In the result, the appeal of the Revenue is dismissed

ITA 1226/KOL/2024[2012-13]Status: DisposedITAT Kolkata23 Jun 2025AY 2012-13

Bench: Shri Pradip Kumar Choubey, Jm & Shri Rakesh Mishra, Am Dcit, Central Circle-1(1), O/O The Dcit, Central Circle 1(1) Tirupati Niryat Pvt. Ltd. Kolkata, Aaykar Bhavan Poorva, 145, Rash Behari Avenue, Vs. 110, Shantipally, Em By Pass Kolkata-700029, West Bengal Pin-700107, West Bengal (Appellant) (Respondent) Pan No. Aabct4058P Assessee By : Shri Siddarth Agarwal, Ar Revenue By : Shri S.B. Chakraborty, Dr Date Of Hearing: 11.06.2025 Date Of Pronouncement: 23.06.2025

For Appellant: Shri Siddarth Agarwal, ARFor Respondent: Shri S.B. Chakraborty, DR
Section 14ASection 50Section 50C

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, KOLKATA BEFORE SHRI PRADIP KUMAR CHOUBEY, JM AND SHRI RAKESH MISHRA, AM DCIT, Central Circle-1(1), O/o the DCIT, Central Circle 1(1) Tirupati Niryat Pvt. Ltd. Kolkata, Aaykar Bhavan Poorva, 145, Rash Behari Avenue, Vs. 110, Shantipally, EM By Pass Kolkata-700029, West Bengal PIN-700107, West Bengal (Appellant) (Respondent) PAN No. AABCT4058P Assessee by : Shri Siddarth Agarwal, AR Revenue by : Shri S.B. Chakraborty, DR Date of hearing: 11.06.2025 Date of pronouncement: 23.06.2025 O R D E R Per Pradip Kumar Choubey, JM: This is an appeal preferred by the Revenue a…

Pradeep Kumar Jindal, New Delhi vs. ACIT, Circle- 20(1), New Delhi

The appeal of the assessee is partly allowed

ITA 6849/DEL/2017[2011-12]Status: DisposedITAT Delhi18 Jun 2025AY 2011-12

Bench: : Shri Satbeer Singh Godara & Smt. Annapurna Guptaआयकर अपील सं./I.T.A. No. 6849/Del/2017 (िनधा"रण वष" / Assessment Year : 2011-12) बनाम/ Pradeep Kumar Jindal Acit H-1/1A, Model Town-Iii, Circle-20(1), New Delhi Vs. Behind Icici Bank, New Delhi – 110009 (C/O. Vivek Aarushi & Associates, G-40, Nizamuddin West, New Delhi, Delhi-110013) "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaipj8526A (Appellant) .. (Respondent) अपीलाथ" ओर से /Appellant By : None ""यथ" क" ओर से/Respondent By : Shri Sunil Yadav, Cit.Dr 26/03/2025 Date Of Hearing Date Of Pronouncement 18/06/2025 O R D E R Per Smt. Annapurna Gupta, Am:

For Appellant: NoneFor Respondent: Shri Sunil Yadav, CIT.DR
Section 14ASection 24bSection 250Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCHES “F”, NEW DELHI BEFORE : SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No. 6849/Del/2017 (िनधा"रण वष" / Assessment Year : 2011-12) बनाम/ Pradeep Kumar Jindal ACIT H-1/1A, Model Town-III, Circle-20(1), New Delhi Vs. Behind ICICI Bank, New Delhi – 110009 (C/o. Vivek Aarushi & Associates, G-40, Nizamuddin West, New Delhi, Delhi-110013) "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAIPJ8526A (Appellant) .. (Respondent) अपीलाथ" ओर से /Appellant by : None ""यथ" क" ओर से/Respondent by : Shri Sunil Yadav, CIT.DR 2…

DCIT, Range-6, Lucknow vs. M/S. U.P. State Sugar Corporation Ltd., Lucknow

In the result, the appeals of the Revenue are dismissed and the appeal of the assessee is partly allowed for statistical purposes

ITA 229/LKW/2020[2011-12]Status: DisposedITAT Lucknow16 May 2025AY 2011-12

Bench: Shri Kul Bharat & Shri Anadee Nath Misshra

Section 14A

…I.T.A. No.227/Lkw/2020, 229/Lkw/20, 587/Lkw/19, 485/Lkw/19, 588/Lkw/19 1 IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH ‘B’, LUCKNOW BEFORE SHRI KUL BHARAT, VICE PRESIDENT AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER I.T.A. No.227/Lkw/2020 Assessment Year: 2011-12 U.P. State Sugar Corporation Ltd. Vs. Dy.C.I.T., Vipul Khand, Gomti Nagar, Range-VI, Lucknow. Lucknow. PAN:AAACU3394C (Appellant) (Respondent) I.T.A. No.229/Lkw/2020 Assessment Year: 2011-12 I.T.A. No.587/Lkw/2019 Assessment Year: 2012-13 I.T.A. No.485/Lkw/2019 Assessment Year: 2013-14 I.T.A. No.588/Lkw/2019 Assessment Year: 2014-15 Dy.…

U.P. State Sugar Corporation Ltd., Lucknow vs. DCIT, Range-VI, Lucknow

In the result, the appeals of the Revenue are dismissed and the appeal of the assessee is partly allowed for statistical purposes

ITA 227/LKW/2020[2011-12]Status: DisposedITAT Lucknow16 May 2025AY 2011-12

Bench: Shri Kul Bharat & Shri Anadee Nath Misshra

Section 14A

…I.T.A. No.227/Lkw/2020, 229/Lkw/20, 587/Lkw/19, 485/Lkw/19, 588/Lkw/19 1 IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH ‘B’, LUCKNOW BEFORE SHRI KUL BHARAT, VICE PRESIDENT AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER I.T.A. No.227/Lkw/2020 Assessment Year: 2011-12 U.P. State Sugar Corporation Ltd. Vs. Dy.C.I.T., Vipul Khand, Gomti Nagar, Range-VI, Lucknow. Lucknow. PAN:AAACU3394C (Appellant) (Respondent) I.T.A. No.229/Lkw/2020 Assessment Year: 2011-12 I.T.A. No.587/Lkw/2019 Assessment Year: 2012-13 I.T.A. No.485/Lkw/2019 Assessment Year: 2013-14 I.T.A. No.588/Lkw/2019 Assessment Year: 2014-15 Dy.…

DCIT, Lucknow vs. M/S U.P. State Sugar Corporation Ltd., Lucknow

In the result, the appeals of the Revenue are dismissed and the appeal of the assessee is partly allowed for statistical purposes

ITA 588/LKW/2019[2014-15]Status: DisposedITAT Lucknow16 May 2025AY 2014-15

Bench: Shri Kul Bharat & Shri Anadee Nath Misshra

Section 14A

…I.T.A. No.227/Lkw/2020, 229/Lkw/20, 587/Lkw/19, 485/Lkw/19, 588/Lkw/19 1 IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH ‘B’, LUCKNOW BEFORE SHRI KUL BHARAT, VICE PRESIDENT AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER I.T.A. No.227/Lkw/2020 Assessment Year: 2011-12 U.P. State Sugar Corporation Ltd. Vs. Dy.C.I.T., Vipul Khand, Gomti Nagar, Range-VI, Lucknow. Lucknow. PAN:AAACU3394C (Appellant) (Respondent) I.T.A. No.229/Lkw/2020 Assessment Year: 2011-12 I.T.A. No.587/Lkw/2019 Assessment Year: 2012-13 I.T.A. No.485/Lkw/2019 Assessment Year: 2013-14 I.T.A. No.588/Lkw/2019 Assessment Year: 2014-15 Dy.…

DCIT, Lucknow vs. M/S U.P. State Sugar Corporation Ltd., Lucknow

In the result, the appeals of the Revenue are dismissed and the appeal of the assessee is partly allowed for statistical purposes

ITA 587/LKW/2019[2012-13]Status: DisposedITAT Lucknow16 May 2025AY 2012-13

Bench: Shri Kul Bharat & Shri Anadee Nath Misshra

Section 14A

…I.T.A. No.227/Lkw/2020, 229/Lkw/20, 587/Lkw/19, 485/Lkw/19, 588/Lkw/19 1 IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH ‘B’, LUCKNOW BEFORE SHRI KUL BHARAT, VICE PRESIDENT AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER I.T.A. No.227/Lkw/2020 Assessment Year: 2011-12 U.P. State Sugar Corporation Ltd. Vs. Dy.C.I.T., Vipul Khand, Gomti Nagar, Range-VI, Lucknow. Lucknow. PAN:AAACU3394C (Appellant) (Respondent) I.T.A. No.229/Lkw/2020 Assessment Year: 2011-12 I.T.A. No.587/Lkw/2019 Assessment Year: 2012-13 I.T.A. No.485/Lkw/2019 Assessment Year: 2013-14 I.T.A. No.588/Lkw/2019 Assessment Year: 2014-15 Dy.…

DCIT, Lucknow vs. M/S U.P. State Sugar Corporation Ltd., Lucknow

In the result, the appeals of the Revenue are dismissed and the appeal of the assessee is partly allowed for statistical purposes

ITA 485/LKW/2019[2013-14]Status: DisposedITAT Lucknow16 May 2025AY 2013-14

Bench: Shri Kul Bharat & Shri Anadee Nath Misshra

Section 14A

…I.T.A. No.227/Lkw/2020, 229/Lkw/20, 587/Lkw/19, 485/Lkw/19, 588/Lkw/19 1 IN THE INCOME TAX APPELLATE TRIBUNAL LUCKNOW BENCH ‘B’, LUCKNOW BEFORE SHRI KUL BHARAT, VICE PRESIDENT AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER I.T.A. No.227/Lkw/2020 Assessment Year: 2011-12 U.P. State Sugar Corporation Ltd. Vs. Dy.C.I.T., Vipul Khand, Gomti Nagar, Range-VI, Lucknow. Lucknow. PAN:AAACU3394C (Appellant) (Respondent) I.T.A. No.229/Lkw/2020 Assessment Year: 2011-12 I.T.A. No.587/Lkw/2019 Assessment Year: 2012-13 I.T.A. No.485/Lkw/2019 Assessment Year: 2013-14 I.T.A. No.588/Lkw/2019 Assessment Year: 2014-15 Dy.…

Income Tax Officer, Ward-16(1), Hyderabad vs. Nsl Nagapatnam Power Ventures Private Limited, Hyderabad

In the result, the appeal filed by the Revenue being devoid of any substance is dismissed

ITA 28/HYD/2025[2018-19]Status: DisposedITAT Hyderabad23 Apr 2025AY 2018-19

Bench: Us :

For Appellant: Shri A.V. RaghuramFor Respondent: Dr.Sachin Kumar, Sr.DR
Section 143(2)Section 143(3)Section 14A

…आयकर अपीलीय न्यायाधिकरण में, हैदराबाद ‘बी’ बेंच, हैदराबाद IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ B ‘ Bench, Hyderabad श्री रवीश सूद, माननीय न्याययक सदस्य एवं श्री मिुसूदन सावडिया, माननीय लेखा सदस्य SHRI RAVISH SOOD, HON’BLE JUDICIAL MEMBER AND SHRI MADHUSUDAN SAWDIA, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A.No.27/Hyd/2025 (निर्धारण वर्ा/ Assessment Year:2017-18) Income Tax Officer, NSL Nagapatnam Power Ward – 16(1), Ventures Private Limited, Hyderabad. Hyderabad. PAN : AADCP9603L (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) करदाता का प्रतततितित्व/ Assessee : Shri A.V. Raghuram, Represented by Advocate.…

Income Tax Officer, Ward-16(1), Hyderabad vs. Nsl Nagapatnam Power Ventures Private Limited, Hyderabad

In the result, the appeal filed by the Revenue being devoid of any substance is dismissed

ITA 27/HYD/2025[2017-18]Status: DisposedITAT Hyderabad23 Apr 2025AY 2017-18

Bench: Us :

For Appellant: Shri A.V. RaghuramFor Respondent: Dr.Sachin Kumar, Sr.DR
Section 143(2)Section 143(3)Section 14A

…आयकर अपीलीय न्यायाधिकरण में, हैदराबाद ‘बी’ बेंच, हैदराबाद IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ B ‘ Bench, Hyderabad श्री रवीश सूद, माननीय न्याययक सदस्य एवं श्री मिुसूदन सावडिया, माननीय लेखा सदस्य SHRI RAVISH SOOD, HON’BLE JUDICIAL MEMBER AND SHRI MADHUSUDAN SAWDIA, ACCOUNTANT MEMBER आयकरअपीलसं./I.T.A.No.27/Hyd/2025 (निर्धारण वर्ा/ Assessment Year:2017-18) Income Tax Officer, NSL Nagapatnam Power Ward – 16(1), Ventures Private Limited, Hyderabad. Hyderabad. PAN : AADCP9603L (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) करदाता का प्रतततितित्व/ Assessee : Shri A.V. Raghuram, Represented by Advocate.…

Available Finance Limited, Indore vs. DCIT 1(1), Indore

In the result, the appeal of the assessee bearing ITA No

ITA 478/IND/2024[2017-2018]Status: DisposedITAT Indore27 Mar 2025AY 2017-2018

Bench: Sh. Bagirath Mal Biyani & Sh. Udayan Das Gupta

Section 143(3)Section 14ASection 14A(2)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL INDORE BENCH, INDORE BEFORE SH. BAGIRATH MAL BIYANI, ACCOUNTANT MEMBER AND SH. UDAYAN DAS GUPTA, JUDICIAL MEMBER I.T.A. No.478/Ind/2024 Assessment Year: 2017-18 Available Finance Ltd. 5, Vs. DCIT, 1(1), Agrawal House, Yeshwant Indore. Niwas Road, Indore. [PAN:AAACF1246Q] (Appellant) (Respondent) Appellant by Sh. Ajay Tulsian & Ms. Ruchica Singhal, AR Respondent by Sh. Ram Kumar Yadav, CIT. DR Date of Hearing 29.01.2025 Date of Pronouncement 27. 03.2025 ORDER Per: Udayan Das Gupta, JM This appeal is filed by the assessee against the order of the ld. JCIT(A)-2, Noida, p…

JCIT(OSD)-14(1)(1), Mumbai vs. Avendus Capital Pvt. Ltd., Mumbai

Appeal is allowed

ITA 404/MUM/2025[2020-21]Status: DisposedITAT Mumbai06 Mar 2025AY 2020-21

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 2020-21 Jcit (Osd)-14(1)(1), M/S Avendus Capital Pvt. Ltd., Room No. 432, 4Th Floor, 901, Platina, 9Th Floor, Plot No. Vs. Aayakar Bhavan, M.K. Road, C59, Bandra Kurla Complex, Mumbai-400020. Bandra East, Mumbai-400051. Pan No.Aabcc 2404 Q Appellant Respondent

For Appellant: Mr. Ashish Mehta &For Respondent: Dr. K.R. Subhash, CIT-DR
Section 14ASection 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) Assessment Year: 2020-21 JCIT (OSD)-14(1)(1), M/s Avendus Capital Pvt. Ltd., Room No. 432, 4th floor, 901, Platina, 9th floor, Plot No. Vs. Aayakar Bhavan, M.K. Road, C59, Bandra Kurla Complex, Mumbai-400020. Bandra East, Mumbai-400051. PAN NO.AABCC 2404 Q Appellant Respondent Assessee by : Mr. Ashish Mehta & Mr. Ujjaval Gangwal Revenue by : Dr. K.R. Subhash, CIT-DR : 04/03/2025 Date of Hearing Date of pronouncement : 06/03/2025 ORDER PER OM PRAKASH KANT, AM…

Cosmic Informatics Pvt. Ltd., New Delhi vs. ACIT Central Circle - 2, New Delhi

In the result, appeal of the Revenue in appeal No

ITA 2444/DEL/2024[2017-18]Status: DisposedITAT Delhi02 Jan 2025AY 2017-18

Bench: Shri Sudhir Kumar & Shri Manish Agarwalita No.2442 To 2445/Del/2023 (Assessment Years 2013-14 To 2016-17) Dcit, Lotus Herbals Pvt. Ltd., Cc-20, Delhi. Room No.269A, 2 Nd Floor, Ara Vs. Centre, E-2, Jhandewalan, New Delhi-110055. Pan-Aaacl0198F (Appellant) (Respondent) Assessee By Shri Rohit Jain, Adv. & Shri Shivam Gupta, Ca Department By Sh. Mukesh Jha, Cit Dr & Ms. Pooja Swroop, Cit-Dr 29.09.2025 Date Of Hearing Date Of Pronouncement 23.12.2025 O R D E R Per Manish Agarwal, Am: These Are Five Appeals Filed By The Revenue Against The Separate Orders Of Learned Commissioner Of Income Tax (Appeals)-27, New Delhi. All Are Dated 12.06.2023 For Assessment Years As Tabulated As Under:

Section 143Section 143(3)Section 147Section 148Section 151

…the disallowance. Therefore, the action of the AO in considering the average value of gross value of investment is not correct. This view is supported by the judgement of hon’ble Supreme court in the case of CIT Vs. Oil Industry Development Board reported in 103 Taxmann.com 326 (SC), of hon’ble Delhi High Court in the case ACB India Ltd. (supra) and further of hon’ble Special Bench of Delhi Tribunal in the case of ACIT, Circle-17(1), New Delhi vs Vireet Investment (P.) Ltd. reported in [2017] 82 taxmann.com 415 (Delhi-Trib.) (SB). 35. In view of the above facts and discussions and by respectfully following the…

Cosmic Informatics Pvt. Ltd., New Delhi vs. ACIT Central Circle - 2, New Delhi

In the result, appeal of the Revenue in appeal No

ITA 2443/DEL/2024[2013-14]Status: DisposedITAT Delhi02 Jan 2025AY 2013-14

Bench: Shri Sudhir Kumar & Shri Manish Agarwalita No.2442 To 2445/Del/2023 (Assessment Years 2013-14 To 2016-17) Dcit, Lotus Herbals Pvt. Ltd., Cc-20, Delhi. Room No.269A, 2 Nd Floor, Ara Vs. Centre, E-2, Jhandewalan, New Delhi-110055. Pan-Aaacl0198F (Appellant) (Respondent) Assessee By Shri Rohit Jain, Adv. & Shri Shivam Gupta, Ca Department By Sh. Mukesh Jha, Cit Dr & Ms. Pooja Swroop, Cit-Dr 29.09.2025 Date Of Hearing Date Of Pronouncement 23.12.2025 O R D E R Per Manish Agarwal, Am: These Are Five Appeals Filed By The Revenue Against The Separate Orders Of Learned Commissioner Of Income Tax (Appeals)-27, New Delhi. All Are Dated 12.06.2023 For Assessment Years As Tabulated As Under:

Section 143Section 143(3)Section 147Section 148Section 151

…the disallowance. Therefore, the action of the AO in considering the average value of gross value of investment is not correct. This view is supported by the judgement of hon’ble Supreme court in the case of CIT Vs. Oil Industry Development Board reported in 103 Taxmann.com 326 (SC), of hon’ble Delhi High Court in the case ACB India Ltd. (supra) and further of hon’ble Special Bench of Delhi Tribunal in the case of ACIT, Circle-17(1), New Delhi vs Vireet Investment (P.) Ltd. reported in [2017] 82 taxmann.com 415 (Delhi-Trib.) (SB). 35. In view of the above facts and discussions and by respectfully following the…