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

ACIT, Circle- 17(2), New Delhi vs. National Fertilizers Ltd., New Delhi

Appeal are dismissed

ITA 3697/DEL/2018[2013-14]Status: DisposedITAT Delhi30 Sept 2021AY 2013-14

Bench: Ms Suchitra Kamble & Sh. Prashant Maharishi

Section 145Section 14ASection 32Section 37(1)Section 40

…1 ITA Nos. 3437 & ors/Del/2018 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’ NEW DELHI BEFORE MS SUCHITRA KAMBLE, JUDICIAL MEMBER AND SH. PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A. No. 3437/DEL/2018 (A.Y 2013-14) & I.T.A. No. 3438/DEL/2018 (A.Y 2014-15) (THROUGH VIDEO CONFERENCING) National Fertilizers Ltd. Vs DCIT Core-III, Scope Complex, 7, Cricle-17(2) Institutional Area, Lodhi Road, New Delhi New Delhi AAACN0189N (APPELLANT) (RESPONDENT) I.T.A. No. 3698/DEL/2018 (A.Y 2014-15) & I.T.A. No. 3697/DEL/2018 (A.Y 2013-14) ACIT Vs National Fertilizers Ltd. Cirlce-17(2) Core-III, Scope Complex…

National Fertilizers Ltd., New Delhi vs. DCIT, Circle- 17(2), New Delhi

Appeal are dismissed

ITA 3438/DEL/2018[2014-15]Status: DisposedITAT Delhi30 Sept 2021AY 2014-15

Bench: Ms Suchitra Kamble & Sh. Prashant Maharishi

Section 145Section 14ASection 32Section 37(1)Section 40

…1 ITA Nos. 3437 & ors/Del/2018 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’ NEW DELHI BEFORE MS SUCHITRA KAMBLE, JUDICIAL MEMBER AND SH. PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A. No. 3437/DEL/2018 (A.Y 2013-14) & I.T.A. No. 3438/DEL/2018 (A.Y 2014-15) (THROUGH VIDEO CONFERENCING) National Fertilizers Ltd. Vs DCIT Core-III, Scope Complex, 7, Cricle-17(2) Institutional Area, Lodhi Road, New Delhi New Delhi AAACN0189N (APPELLANT) (RESPONDENT) I.T.A. No. 3698/DEL/2018 (A.Y 2014-15) & I.T.A. No. 3697/DEL/2018 (A.Y 2013-14) ACIT Vs National Fertilizers Ltd. Cirlce-17(2) Core-III, Scope Complex…

National Fertilizers Ltd., New Delhi vs. DCIT, Circle- 17(2), New Delhi

Appeal are dismissed

ITA 3437/DEL/2018[2013-14]Status: DisposedITAT Delhi30 Sept 2021AY 2013-14

Bench: Ms Suchitra Kamble & Sh. Prashant Maharishi

Section 145Section 14ASection 32Section 37(1)Section 40

…1 ITA Nos. 3437 & ors/Del/2018 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’ NEW DELHI BEFORE MS SUCHITRA KAMBLE, JUDICIAL MEMBER AND SH. PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A. No. 3437/DEL/2018 (A.Y 2013-14) & I.T.A. No. 3438/DEL/2018 (A.Y 2014-15) (THROUGH VIDEO CONFERENCING) National Fertilizers Ltd. Vs DCIT Core-III, Scope Complex, 7, Cricle-17(2) Institutional Area, Lodhi Road, New Delhi New Delhi AAACN0189N (APPELLANT) (RESPONDENT) I.T.A. No. 3698/DEL/2018 (A.Y 2014-15) & I.T.A. No. 3697/DEL/2018 (A.Y 2013-14) ACIT Vs National Fertilizers Ltd. Cirlce-17(2) Core-III, Scope Complex…

ACIT 14(2)(1), Mumbai vs. Maharashtra State Power Generation Company Ltd, Mumbai

ITA 1394/MUM/2015[2010-11]Status: DisposedITAT Mumbai20 Sept 2021AY 2010-11

Bench: Shri Rajesh Kumar () & Shri Ravish Sood () Acit-14(2)(1), M/S Maharashtra State Power Room No. 432, 4Th Floor Vs. Generation Company Ltd. Aayakar Bhavan, Plot No. G-9, Prakashgad, 2Nd Mumbai – 400 020 Floor, Anant Kanekar Marg, Station Road, Bandra (East), Mumbai – 400 051 Pan No. Aaecm2935R (Revenue) (Assessee) Assessee By : Shri Ketan Ved, A.R Revenue By : Shri Rahul Raman, D.R Date Of Hearing : 28/07/2021 Date Of Pronouncement : 20/09/2021

For Appellant: Shri Ketan Ved, A.RFor Respondent: Shri Rahul Raman, D.R
Section 115JSection 143(2)Section 143(3)(ii)Section 145Section 14ASection 201(1)Section 40Section 40(1)(ia)

…ITA No.1394/Mum/2015 A.Y. 2010-11 1 ACIT -14(2)(1) Vs. M/s Maharashtra State Power Generation Com. Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B” MUMBAI BEFORE SHRI RAJESH KUMAR (ACCOUNTANT MEMBER) AND SHRI RAVISH SOOD (JUDICIAL MEMBER) ACIT-14(2)(1), M/s Maharashtra State Power Room No. 432, 4th Floor Vs. Generation Company Ltd. Aayakar Bhavan, Plot No. G-9, Prakashgad, 2nd Mumbai – 400 020 Floor, Anant Kanekar Marg, Station Road, Bandra (East), Mumbai – 400 051 PAN No. AAECM2935R (Revenue) (Assessee) Assessee by : Shri Ketan Ved, A.R Revenue by : Shri Rahul Raman, D.R Date of Hearing : 28/07/2…

DCIT, New Delhi vs. M/S Gen X Commodities (P) Ltd., New Delhi

In the result, the appeal filed by the Revenue is dismissed

ITA 3561/DEL/2016[2011-12]Status: DisposedITAT Delhi27 Jul 2021AY 2011-12

Bench: Shri R.K. Panda & Shri K.N. Chary[Assessment Year: 2011-12] Dcit, M/S Gen X Commodities (P) Central Circle-29, Ltd. Room No.318, 3Rd Floor, Fa-45, Shivaji Enclave, Ara Centre, New Delhi-110027 Jhandewalan Extn. New Delhi Pan-Aaaca2969B Revenue Assessee

Section 132Section 14ASection 153ASection 2(22)(e)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘A’: NEW DELHI (Through Video Conferencing) BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI K.N. CHARY, JUDICIAL MEMBER [Assessment Year: 2011-12] DCIT, M/s Gen X Commodities (P) Central Circle-29, Ltd. Room No.318, 3rd Floor, FA-45, Shivaji Enclave, ARA Centre, New Delhi-110027 Jhandewalan Extn. New Delhi PAN-AAACA2969B Revenue Assessee Revenue by Sh. Satpal Gulati, CIT-DR Assessee by Sh. Ved Jain, Adv, Sh. Aashish Goyal, CA Sh. Akshit Goyal CA Date of Hearing 09.06.2021 Date of Pronouncement 27.07.2021 ORDER PER R.K. PANDA, AM, This appeal filed by the Re…

Pragati Glass Pvt. Ltd., Bharuch vs. Assistant Commissioner of Income Tax, Circle-1, Bharuch

In the result, ground No. 4 is allowed

ITA 504/SRT/2018[2013-14]Status: DisposedITAT Surat02 Jul 2021AY 2013-14

Bench: Shri Pawan Singh () & Dr. Arjun Lal Saini () Assessment Year: 2013-14 Pragati Glass Private Limited, Asst. Commissioner Of Income Tax, Kharach, Kosamba (R.S), District Vs. Cir. 1, Bharuch-394120 Station Road, Bharuch-392001. Pan No. Aabcp 7377 H Appellant Respondent

For Appellant: Mr. Surandra Modiani, ARFor Respondent: Ms. Anupama Singla, Sr. DR
Section 115JSection 143(3)Section 14ASection 36(1)(va)

…IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT (Virtual Court Hearing) BEFORE SHRI PAWAN SINGH (JUDICIAL MEMBER) AND Dr. Arjun Lal Saini (ACCOUNTANT MEMBER) Assessment Year: 2013-14 Pragati Glass Private Limited, Asst. Commissioner of Income Tax, Kharach, Kosamba (R.S), District Vs. Cir. 1, Bharuch-394120 Station Road, Bharuch-392001. PAN NO. AABCP 7377 H Appellant Respondent Assessee by : Mr. Surandra Modiani, AR Revenue by : Ms. Anupama Singla, Sr. DR : Date of Hearing : 01/07/2021 Date of pronouncement : 02/07/2021 ORDER PER PAWAN SINGH, JUDICIAL MEMBER; 1. This appeal by assessee is directed agains…

DCIT 11 (1)(1), Mumbai vs. M/S Qing Ambay Developers Corporation Ltd., Mumbai

In the result, for statistical purpose, the appeal is Allowed

ITA 7128/MUM/2019[2015-16]Status: DisposedITAT Mumbai04 Jun 2021AY 2015-16

Bench: Shri S Rifaur Rahman & Shri Pavan Kumar Gadale

For Appellant: Shri Rajesh Mishra, DRFor Respondent: None
Section 143(2)Section 143(3)Section 14A

…der consideration and therefore no disallowance could be made under Section 14A r.w.r. 8D of the Income Tax Act, 1961. 6.3 Reliance can be placed on the recent 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 86 Rule 8D of the Act of any amount is not permissible (Essar Teleholdings 401 ITR 445 (SC) followed, Cheminvest 378 ITR 33 (Del) approved) 6.4 Further reliance was placed on following cases: a). The Bombay High Court in the case of PCIT vs. Ballarpur Ind…

ITO 11(1)(3), Mumbai vs. M/S Satguru Corporates Services Pvt Ltd., Mumbai

In the result, appeal by the Revenue is dismissed

ITA 4537/MUM/2019[2013-14]Status: DisposedITAT Mumbai18 Jan 2021AY 2013-14

Bench: Shri Vikas Awasthy & Shri S.Rifaur Rahman. आअसं. 4537/मुं/2019 ("न.व.2013-14) The Income Tax Officer -11(1)(3), Room No.201, 2Nd Floor, Aaykar Bhavan, M.K.Road, : अपीलाथ"/ Appellant Mumbai 400 020 बनाम/ Vs. M/S. Satguru Corporates Services Pvt. Ltd., 5Th Floor, Sunteck Centre,37/40, Subhash Road, Vile Parle(E), Mumbai 400 057, Pan: Aapcs 2160R : ""थ"/ Respondent

For Appellant: NoneFor Respondent: Shri Sanjay J. Sethi
Section 143(3)Section 14A

…आयकर अपील"य अ"धकरण मुंबई पीठ “एस एम सी” IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI "ी "वकास अव"थी, "या"यक सद"य के सम" एवं "ी एस. "रफौर रहमान, लेखा सद"य के सम" BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI S.RIFAUR RAHMAN, ACCOUNTANT MEMBER. आअसं. 4537/मुं/2019 ("न.व.2013-14) The Income Tax Officer -11(1)(3), Room No.201, 2nd Floor, Aaykar Bhavan, M.K.Road, : अपीलाथ"/ Appellant Mumbai 400 020 बनाम/ Vs. M/s. Satguru Corporates Services Pvt. Ltd., 5th Floor, Sunteck Centre,37/40, Subhash Road, Vile Parle(E), Mumbai 400 057, PAN: AAPCS 2160R : ""थ"/ Respondent Assessee by : None Revenue…

DCIT, C-1(1), Chandigarh vs. Unipro Techno Infrastructure Private Limited, Chandigarh

In the result, appeal of the Department is dismissed

ITA 149/CHANDI/2020[2015-16]Status: DisposedITAT Chandigarh23 Dec 2020AY 2015-16
For Appellant: Shri Sudhir Sehgal, AdvocateFor Respondent: Shri Sandip Dahiya, CIT
Section 143(3)Section 14ASection 263

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “बी” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “B”, CHANDIGARH (VIRTUAL COURT) "ी एन.के.सैनी, उपा"य" एवं "ी आर.एल. नेगी, "या"यक सद"य BEFORE: SHRI. N.K.SAINI, VP & SHRI , R.L. NEGI, JM आयकर अपील सं./ ITA NO. 149/Chd/2020 "नधा"रण वष" / Assessment Year : 2015-16 The DCIT, C-1(1) Unipro Techno Infrastructure Private बनाम Sector-17E, Limited Chandigarh SCO 36, Sector-7C Chandigarh "थायी लेखा सं./PAN NO: AABCU1732D अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रती क" ओर से/Assessee by : Shri Sudhir Sehgal, Advocate Shri A.K. Sood, C.A राज"व क" ओर से/ Revenue by : Shr…

ACIT, Central Circle-29, New Delhi vs. Wave Infratech Pvt. Ltd., Noida

In the result, the appeals filed by the Revenue in respect of the above three assessees are dismissed

ITA 5595/DEL/2017[2014-15]Status: DisposedITAT Delhi31 Dec 2019AY 2014-15

Bench: Ms Sushma Chowla & Shri R.K. Pandaassessment Year: 2014-15 Ito, Vs M/S Acb India Power Ltd., Ward1(1) C-102, Lgf Surya Enclave, New Delhi. New Multan Nagar, New Delhi. Pan : Aaica7305D Assessee By : Ms Ananya Kapoor, Advocate Deptt. By : Shri Sanjog Kapoor, Sr. Dr Assessment Year: 2014-15 Ito,Ward 3(2), Vs. Arbutus Construcyion Ltd., New Delhi. M062 & 63, First Floor, Connaught Place, New Delhi. Pan: Aaica8172A Assessee By : Nipun Jain, Advocate Deptt.By : Shri Sanjog Kapoor, Sr. Dr Assessment Year: 2014-15 Acit, Vs. Wave Infratech Pvt. Ltd., Central Circle-29, C-1, Sector-3, New Delhi. Noida. Pan: Aaacw7708G Assessee By : Ms Ananya Kapoor, Advocate Deptt. By : Shri Surendra Pal, Sr. Dr (Appellants) (Respondents)

For Appellant: Ms Ananya Kapoor, Advocate
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : A : NEW DELHI BEFORE MS SUSHMA CHOWLA, JUDICIAL MEMBER AND SHRI R.K. PANDA, ACCOUNTANT MEMBER Assessment Year: 2014-15 ITO, Vs M/s ACB India Power Ltd., Ward1(1) C-102, LGF Surya Enclave, New Delhi. New Multan Nagar, New Delhi. PAN : AAICA7305D Assessee by : Ms Ananya Kapoor, Advocate Deptt. By : Shri Sanjog Kapoor, Sr. DR Assessment Year: 2014-15 ITO,Ward 3(2), Vs. Arbutus Construcyion Ltd., New Delhi. M062 & 63, first Floor, Connaught Place, New Delhi. PAN: AAICA8172A Assessee by : Nipun Jain, Advocate Deptt.by : Shri Sanjog Kapoor, Sr. DR Assessment Year:…

ITO, Ward-3(2), New Delhi vs. Arbutus Construcyion Ltd., New Delhi

In the result, the appeals filed by the Revenue in respect of the above three assessees are dismissed

ITA 5390/DEL/2017[2014-15]Status: DisposedITAT Delhi31 Dec 2019AY 2014-15

Bench: Ms Sushma Chowla & Shri R.K. Pandaassessment Year: 2014-15 Ito, Vs M/S Acb India Power Ltd., Ward1(1) C-102, Lgf Surya Enclave, New Delhi. New Multan Nagar, New Delhi. Pan : Aaica7305D Assessee By : Ms Ananya Kapoor, Advocate Deptt. By : Shri Sanjog Kapoor, Sr. Dr Assessment Year: 2014-15 Ito,Ward 3(2), Vs. Arbutus Construcyion Ltd., New Delhi. M062 & 63, First Floor, Connaught Place, New Delhi. Pan: Aaica8172A Assessee By : Nipun Jain, Advocate Deptt.By : Shri Sanjog Kapoor, Sr. Dr Assessment Year: 2014-15 Acit, Vs. Wave Infratech Pvt. Ltd., Central Circle-29, C-1, Sector-3, New Delhi. Noida. Pan: Aaacw7708G Assessee By : Ms Ananya Kapoor, Advocate Deptt. By : Shri Surendra Pal, Sr. Dr (Appellants) (Respondents)

For Appellant: Ms Ananya Kapoor, Advocate
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : A : NEW DELHI BEFORE MS SUSHMA CHOWLA, JUDICIAL MEMBER AND SHRI R.K. PANDA, ACCOUNTANT MEMBER Assessment Year: 2014-15 ITO, Vs M/s ACB India Power Ltd., Ward1(1) C-102, LGF Surya Enclave, New Delhi. New Multan Nagar, New Delhi. PAN : AAICA7305D Assessee by : Ms Ananya Kapoor, Advocate Deptt. By : Shri Sanjog Kapoor, Sr. DR Assessment Year: 2014-15 ITO,Ward 3(2), Vs. Arbutus Construcyion Ltd., New Delhi. M062 & 63, first Floor, Connaught Place, New Delhi. PAN: AAICA8172A Assessee by : Nipun Jain, Advocate Deptt.by : Shri Sanjog Kapoor, Sr. DR Assessment Year:…

ITO, Ward-1(1), New Delhi vs. M/S Acb India Power Ltd., New Delhi

In the result, the appeals filed by the Revenue in respect of the above three assessees are dismissed

ITA 5387/DEL/2017[2014-15]Status: DisposedITAT Delhi31 Dec 2019AY 2014-15

Bench: Ms Sushma Chowla & Shri R.K. Pandaassessment Year: 2014-15 Ito, Vs M/S Acb India Power Ltd., Ward1(1) C-102, Lgf Surya Enclave, New Delhi. New Multan Nagar, New Delhi. Pan : Aaica7305D Assessee By : Ms Ananya Kapoor, Advocate Deptt. By : Shri Sanjog Kapoor, Sr. Dr Assessment Year: 2014-15 Ito,Ward 3(2), Vs. Arbutus Construcyion Ltd., New Delhi. M062 & 63, First Floor, Connaught Place, New Delhi. Pan: Aaica8172A Assessee By : Nipun Jain, Advocate Deptt.By : Shri Sanjog Kapoor, Sr. Dr Assessment Year: 2014-15 Acit, Vs. Wave Infratech Pvt. Ltd., Central Circle-29, C-1, Sector-3, New Delhi. Noida. Pan: Aaacw7708G Assessee By : Ms Ananya Kapoor, Advocate Deptt. By : Shri Surendra Pal, Sr. Dr (Appellants) (Respondents)

For Appellant: Ms Ananya Kapoor, Advocate
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : A : NEW DELHI BEFORE MS SUSHMA CHOWLA, JUDICIAL MEMBER AND SHRI R.K. PANDA, ACCOUNTANT MEMBER Assessment Year: 2014-15 ITO, Vs M/s ACB India Power Ltd., Ward1(1) C-102, LGF Surya Enclave, New Delhi. New Multan Nagar, New Delhi. PAN : AAICA7305D Assessee by : Ms Ananya Kapoor, Advocate Deptt. By : Shri Sanjog Kapoor, Sr. DR Assessment Year: 2014-15 ITO,Ward 3(2), Vs. Arbutus Construcyion Ltd., New Delhi. M062 & 63, first Floor, Connaught Place, New Delhi. PAN: AAICA8172A Assessee by : Nipun Jain, Advocate Deptt.by : Shri Sanjog Kapoor, Sr. DR Assessment Year:…

Tarapur Synthetics Pvt. Ltd., Mumbai vs. ITO 3 (3)(3), Mumbai

The appeal stands allowed in terms of our above order

ITA 5417/MUM/2018[2014-15]Status: DisposedITAT Mumbai30 Sept 2019AY 2014-15

Bench: Hon’Ble Shri Mahavir Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ I.T.A. No.5417/Mum/2018 (िनधा"रण वष" / Assessment Year:2014-15) Tarapur Synthetics Private Limited Income Tax Officer-3(3)(3) बनाम/ 701, Tulsiani Chambers Aaykar Bhavan Free Press Journal Marg Mumbai-400 020. Vs. Nariman Point, Mumbai-400 021. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aabct-2020-R (अपीलाथ"/Appellant) (""थ" / Respondent) : Revenue By : Shri Akhtar H. Ansari & Saurabh Kumar Rai -Ld.Dr.S Assessee By : Shri J.P. Bairagra-Ld. Ar सुनवाई की तारीख/ : 16/09/2019 Date Of Hearing घोषणा की तारीख / : 30/09/2019 Date Of Pronouncement

For Appellant: Shri J.P. Bairagra-Ld. ARFor Respondent: Shri Akhtar H. Ansari & Saurabh Kumar Rai -Ld.DR.s
Section 115JSection 14A

…1 ITA 5417/Mum/2018 A.Y.2014-15 Tarapur Synthetics Private Limited आयकर अपीलीय अिधकरण “एक-सद" मामला” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI माननीय "ी महावीर िसंह, "ाियक सद" एवं माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" के सम"। BEFORE HON’BLE SHRI MAHAVIR SINGH, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ I.T.A. No.5417/Mum/2018 (िनधा"रण वष" / Assessment Year:2014-15) Tarapur Synthetics Private Limited Income tax Officer-3(3)(3) बनाम/ 701, Tulsiani Chambers Aaykar Bhavan Free Press Journal Marg Mumbai-400 020. Vs. Nariman Point, Mumbai-400 021. "थायीलेखासं./जीआइआरसं./…

Deputy Commissioner of Income Tax, Jalgaon vs. Tapi Prestressed Products Ltd, Jalgaon

In the result, the appeal of Revenue is dismissed

ITA 565/PUN/2017[2012-13]Status: DisposedITAT Pune12 Sept 2019AY 2012-13

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am

For Appellant: Shri Sanket JoshiFor Respondent: Shri Vodal Raj Singh
Section 14Section 143(3)Section 14ASection 36(1)(iii)

…आयकर अपील"य अ"धकरण] पुणे "यायपीठ “बी” पुणे म" IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE MS. SUSHMA CHOWLA, JM AND SHRI ANIL CHATURVEDI, AM आयकर अपील सं. / ITA No.565/PUN/2017 "नधा"रण वष" / Assessment year : 2012-13 The Dy. Commissioner of Income Tax, ………. अपीलाथ" / Circle – 2, Jalgaon. Appellant. बनाम v/s Tapi Prestressed Products Limited, ………. ""यथ" / Anjale Shivar, Tal: Yawal, Respondent Jalgaon – 425 201. PAN : AAACT6669D. Assessee by : Shri Sanket Joshi. Revenue by : Shri Vodal Raj Singh. सुनवाई क" तार"ख / घोषणा क" तार"ख / Date of Hearing : 02.08.2019 Date of Pronouncement: 12.0…

DCIT, New Delhi vs. M/S Punj Lloyd Aviation Pvt. Ltd., New Delhi

ITA 185/DEL/2017[2013-14]Status: DisposedITAT Delhi02 Jul 2019AY 2013-14

Bench: Hon’Ble, Shri G.D. Agrawal & Shri Kuldip Singh

For Appellant: Shri Rajat Jain, CAFor Respondent: Shri Surender Pal, Senior DR
Section 114Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘F’ : NEW DELHI) BEFORE HON’BLE VICE PRESIDENT, SHRI G.D. AGRAWAL and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.185/Del./2017 (ASSESSMENT YEAR : 2013-14) DCIT, Circle 20 (1), vs. M/s. Punj Lloyd Aviation Private Ltd., New Delhi. 17 – 18, Punj Lloyd House, Nehru Place, New Delhi – 110 019. (PAN : AAECP2851M) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Rajat Jain, CA Shri Akshat Jain, CA REVENUE BY : Shri Surender Pal, Senior DR Date of Hearing : 10.06.2019 Date of Order : 02.07.2019 O R D E R PER KULDIP SINGH, JUDICIAL MEMBER : Appellant, DCIT, Circle 20 (…

DCIT 1(3)(2), Mumbai vs. Tata Advanced Systems Ltd., Mumbai

In the result, the appeal filed by the Revenue is dismissed

ITA 3606/MUM/2018[2014-15]Status: DisposedITAT Mumbai14 Jun 2019AY 2014-15

Bench: Shri Pradip Kumar Kedia & Shri Sandeep Gosain

For Appellant: Karthikeyan, Sr.D.RFor Respondent: Ms. Arati Vissanji, A.R
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “E” BENCH, MUMBAI BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER & SHRI SANDEEP GOSAIN, JUDICIAL MEMBER आयकर अपील सं./I.T.A. No. 3606/Mum/2018 ("नधा"रण वष" / Assessment Year : 2014-15) Deputy Commissioner of M/s. Tata Advanced बनाम/ Income Tax Systems Ltd. Vs. Yusuf Bldg., 2nd Floor, 1(3)(2), Romm No. 504, 5th Floor, 43, M.G. Road, Fort, Aayakar Bhavan, M. K. Mumbai - 400001 Road, Mumbai - 400020 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AACCT5245K .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Shri Abi Rama अपीलाथ" ओर से /Appellant by : Karthikeyan, Sr.D.R. ""यथ" क…

M/S. Sofcom Systems Ltd, D-36, Subhash Marg, Flat No.802, Sheel Mohar Apartment, C-Scheme, Jaipur vs. ITO Ward-6(4), Jaipur

In the result, appeal of the assessee is allowed

ITA 258/JPR/2019[2015-16]Status: DisposedITAT Jaipur11 Jun 2019AY 2015-16
For Appellant: Shri Rohan Sogani (CA)For Respondent: Smt. Roshanta Meena (JCIT)
Section 143(3)Section 14A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “SMC”, JAIPUR Jh jes'k lh 'kekZ] ys[kk lnL; ds le{k BEFORE: SHRI RAMESH C SHARMA, ACCOUNTANT MEMBER vk;dj vihy la-@ITA No. 258/JP/2019 fu/kZkj.k o"kZ@Assessment Year :2015-16 M/s. Sofcom Systems Ltd. cuke I.T.O., Vs. D-36, Subhash Marg, Flat No. Ward-6(4), 802, Sheel Mohar Apartments, Alwar C-Scheme, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AACCS4859A vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by: Shri Rohan Sogani (CA) jktLo dh vksj ls@ Revenue by : Smt. Roshanta Meena (JCIT) lq…

DCIT, Cir-6(2), Kolkata vs. M/S Williamson Magor & Co. Ltd., Kolkata

In the result, both the appeals of the Revenue stand partly allowed

ITA 99/KOL/2016[2009-2010]Status: DisposedITAT Kolkata03 May 2019AY 2009-2010

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 14A

…Rule 8D only with reference to the investments which actually yielded dividend income. We find that this direction given the Ld. CIT(A) is in consonance with the judgment of the Hon’ble Supreme Court in the case of Pr. CIT Vs Oil & Industry Development Board (103 Taxmann.com 326)wherein it has been held that only tax free income producing investments can be considered for the purposes of application of Rule 8D under Section 14A of the Act. The LD. DR appearing on behalf of the Revenue did not dispute this proposition. In these circumstances we do not find any infirmity in the direction given to the AO by the Ld.…

DCIT, Cir-6(2), Kolkata vs. M/S Williamson Magor & Co. Ltd., Kolkata

In the result, both the appeals of the Revenue stand partly allowed

ITA 100/KOL/2016[2010-2011]Status: DisposedITAT Kolkata03 May 2019AY 2010-2011

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 14A

…Rule 8D only with reference to the investments which actually yielded dividend income. We find that this direction given the Ld. CIT(A) is in consonance with the judgment of the Hon’ble Supreme Court in the case of Pr. CIT Vs Oil & Industry Development Board (103 Taxmann.com 326)wherein it has been held that only tax free income producing investments can be considered for the purposes of application of Rule 8D under Section 14A of the Act. The LD. DR appearing on behalf of the Revenue did not dispute this proposition. In these circumstances we do not find any infirmity in the direction given to the AO by the Ld.…

Asst CIT 11(3)(2), Mumbai vs. Yash Jewellery P.Ltd, Mumbai

In the result, both the appeals of the Revenue are dismissed

ITA 6288/MUM/2017[2010-11]Status: DisposedITAT Mumbai30 Apr 2019AY 2010-11

Bench: Shri Mahavir Singh & Shri Rajesh Kumar

For Appellant: Ms. Aarti Vissanji, A.RFor Respondent: Shri Chaudhary Arunkumar Singh, D.R
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “G”, MUMBAI BEFORE SHRI MAHAVIR SINGH, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER ITA Nos.6288 & 6283/M/2017 Assessment Years: 2010-11 & 2011-12 ACIT, Circle-11(3)(2), M/s. Yash Jewellery Pvt. Room No.427, Ltd., Aayakar Bhavan, 603 & 604, Vs. 4th Floor, Block No.1, Seepz ++, M.K. Marg, SEZ, MIDC, Andheri (E), Mumbai – 400020 Mumbai – 400 096 PAN: AAACY 2834R (Appellant) (Respondent) Present for: Assessee by : Ms. Aarti Vissanji, A.R. Revenue by : Shri Chaudhary Arunkumar Singh, D.R. Date of Hearing : 08.04.2019 Date of Pronouncement : 30.04.2019…