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

Issues it is cited on

Judgments citing PCIT v. Oil Industry Development Board

Mgm Green Energy Limited, Bhubaneswar vs. DCIT, Circle-1(1), Bhubaneswar

In the result, appeal of the assessee is partly allowed

ITA 370/CTK/2019[2014-15]Status: DisposedITAT Cuttack22 May 2024AY 2014-15

Bench: Shri George Mathan & Shri Manish Agarwalआयकर अऩीऱ सं/Ita No.370/Ctk/2019 (ननधाारण वषा / Assessment Year : 2014-2015) Mgm Green Energy Limited, Vs Jcit, Range Rourkela, Rourkela 5-A, Forest Park, Bhubaneswar Pan No. :Aahcm 8472 C (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. ननधााररती की ओर से /Assessee By : Sh A.K.Sabat & Sh B.K.Mahapatra, Cas राजस्व की ओर से /Revenue By : Shri Sanjay Kumar, Cit-Dr सुनवाई की तारीख / Date Of Hearing : 22/05/2024 घोषणा की तारीख/Date Of Pronouncement : 22/05/2024 आदेश / O R D E R Per Bench : This Appeal Is Filed By The Assessee Against The Order Of The Ld. Cit(A)-1. Bhubaneswar, Dated 11.06.2019, In I.T.Appeal No.0388/16-17 For The Assessment Year 2014-2015. 2. The Assessee Has Taken As Many As Six Grounds Of Appeal, Relating To Various Additions/Disallowances Made To The Income Declared By The Assessee & Also Against The Adjustments Made In The Book Profit U/S.115Jb Of The Act. The Grounds Raised By The Assessee Are As Under :- I) The Ld. Cit(A) Is Erred In Dismissing The Appeal Of The Assessee, Which Is Arbitrary, Erroneous & Bad, Both In The Eyes Of Law. Ii) Disallowance Of Interest Expenses U/S.36(Iii) Of The Act At Rs.1,65,18,400/-; Iii) Disallowance Of Expenses U/S.14A Of The Act/Rule 8D Of It Rules At Rs.2,44,82,488/-; Iv) Addition Of Disallowance Of Expenses U/S.14A At Rs.2,44,82,488/- In The Book Profit As Computed U/S 115Jb; V) Addition/Disallowance Of Expenses U/S.115Jb Of The Act Under The Book Profits; Vi) Disallowance Of Differential Depreciation Of Rs.1,16,63,697/-

For Appellant: Sh A.K.Sabat & Sh B.K.Mahapatra, CAsFor Respondent: Shri Sanjay Kumar, CIT-DR
Section 115JSection 123Section 14ASection 2Section 36Section 36(1)(iii)

…आयकर अऩीऱीय अधधकरण, कटक न्यायऩीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH CUTTACK BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER आयकर अऩीऱ सं/ITA No.370/CTK/2019 (ननधाारण वषा / Assessment Year : 2014-2015) MGM Green Energy Limited, Vs JCIT, Range Rourkela, Rourkela 5-A, Forest Park, Bhubaneswar PAN No. :AAHCM 8472 C (अऩीऱाथी /Appellant) (प्रत्यथी / Respondent) .. ननधााररती की ओर से /Assessee by : Sh A.K.Sabat & Sh B.K.Mahapatra, CAs राजस्व की ओर से /Revenue by : Shri Sanjay Kumar, CIT-DR सुनवाई की तारीख / Date of Hearing : 22/05/2024 घोषणा की तारीख/Date of Pron…

Rig Consultants Private Limited, Kolkata vs. Income Tax Officer, Ward-4(1), Kolkata, Aayakar Bhawan

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

ITA 804/KOL/2023[2014-15]Status: DisposedITAT Kolkata09 Oct 2023AY 2014-15

Bench: Shri Rajesh Kumar, Hon’Ble & Shri Sonjoy Sarma, Hon’Bleassessment Year: 2014-15 Rig Consultants Private Limited Ito, Ward-4(1), Kolkata 6Th Floor, New India Assurance Vs. Building, 4Th Lyons Range, Kolkata- 700001. Pan: Aadcr 1618 R (Appellant) (Respondent) Present For: Appellant By : Shri Sunil Surana, Ar Respondent By : Shri S.B. Chakraborthy, Jcit, Sr. Dr Date Of Hearing : 20.09.2023 Date Of Pronouncement : 09.10.2023 O R D E R Per Sonjoy Sarma, Jm: This Appeal Of The Assessee For The Assessment Year 2014-15 Is Directed Against The Order Dated 27.01.2023 Passed By The Ld. Commissioner Of Income-Tax, Appeals, Nfac, Delhi [Hereinafter Referred To As ‘The ‘Ld. Cit(A)’]. The Assessee Has Raised The Following Grounds Of Appeal:

For Appellant: Shri Sunil Surana, ARFor Respondent: Shri S.B. Chakraborthy, JCIT, Sr. DR
Section 143(2)Section 14ASection 193Section 194ASection 194CSection 194J

…during the year but has made substantial investment during the year. In this context reliance 3 RIG Consultants Private Limited A.Y. 2014-15 was placed on the judgment of the Hon’ble Supreme Court in the case of PCIT vs Oil Industry Development Board (2019) 262 Taxmann 102 (SC) wherein it is held that in the absence of any exempt income, disallowance u/s 14A Rule 8D of the Act is not permissible. Further reliance was placed on the following cases: “(i) Bombay High Court in the case of PCIT vs Ballarpur Industries Ltd. (85 taxmann.com 13) ii. Cheminvest Limited vs CIT-4 (Delhi HC) (378 ITR 33)” 6. On the other…

Aarti Sponge and Power Ltd., Raipur vs. Assistant Commissioner of Income Tax, -1(1), Raipur

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

ITA 70/RPR/2023[2013-14]Status: DisposedITAT Raipur20 Sept 2023AY 2013-14

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं./Ita No.70/Rpr/2023 िनधा"रण वष" /Assessment Year: 2013-14 V. Aarti Sponge & Power Ltd. Acit -1 (1) Aarti House, Ashoka Ratna Shankar Raipur Nagar, Raipur, Chhattisgarh – 492 001

For Respondent: Sr. D.R
Section 143(3)Section 14ASection 250

…आयकर अपीलीय अिधकरण "यायपीठ रायपुर म"। IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH: RAIPUR "ी रवीश सूद, "ाियक सद", एवं "ी अ"ण खोडिपया, लेखा सद" के सम" BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER AND SHRI ARUN KHODPIA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.70/RPR/2023 िनधा"रण वष" /Assessment Year: 2013-14 v. Aarti Sponge & Power Ltd. ACIT -1 (1) Aarti House, Ashoka Ratna Shankar Raipur Nagar, Raipur, Chhattisgarh – 492 001 [PAN: AAECA 7235 N] (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri R. B. Doshi, C.A. अपीलाथ" की ओर से/ Appellant by Shri Satya Prakash Sharma, ""थ" की ओर से /Respondent by : Sr. D.R. सुनवाई…