PCIT v. Sintex Industries Limited

93 Taxmann.com 24Supreme Court of India2018#1273 most cited

What is PCIT v. Sintex Industries Limited authority for?

When an assessee has sufficient own or surplus non-interest-bearing funds to cover investments yielding exempt income, no disallowance of expenditure under Section 14A is warranted, and Rule 8D for estimating such expenditure does not apply.

89

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2018 to 2025.

Also referred to as

PCIT v. Sintex Industries Limited · 93 Taxmann.com 24 SC · Section 14A · Rule 8D · disallowance of expenditure · exempt income · surplus funds · own funds · interest-free funds · investment · no disallowance · estimation of expenditure

Sections most often in play

Section 14ASection 143(3)Section 253(3)Section 43BSection 8DSection 10(34)Section 139(5)Section 148

Issues it is cited on

section 10(33)section 92(1)section 92b(1)legal expensessection 253(3)section 14a disallowancesection 10(35)section 115jb(2)retrospective amendmentinitial assessment yearsection 139(5)corporate guarantee

Judgments citing PCIT v. Sintex Industries Limited

M/S- Sbep-Gril(Joint Venture), Jharsuguda vs. Principal CIT, Sambalpur

In the result, appeal of the assessee in ITA No

ITA 194/CTK/2019[2014-15]Status: DisposedITAT Cuttack15 Dec 2021AY 2014-15

Bench: Shri C.M. Garg, Jm & Shri Manish Borad, Am आयकर अपीऱ सं./Ita Nos.193/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) M/S Rawats-Balaji(Jv), Vs Pr.Cit, Sambalpur At/Po-Belpahar(Rs), Dist : Jharsuguda Pan No. : Aabar 9061 J Tan No. : Bbnr01647 C & आयकर अपीऱ सं./Ita Nos.194/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) M/S Sbepl-Gril(Jv), Vs Pr.Cit, Sambalpur At/Po-Belpahar(Rs), Dist : Jharsuguda Pan No. : Aafas 2639 R Tan No. : Bbns04348 B & आयकर अपीऱ सं./Ita Nos.195/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) Shree Balaji Engicons Pvt Ltd Vs Pr.Cit, Sambalpur At/Po-Belpahar(Rs), Dist : Jharsuguda Pan No. : Aagcs 4292 P Tan No. : Bbns00091 A (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ननधाारिती की ओर से /Assessee By : Shri Satyanarayan Agarwal, Ar िाजस्व की ओर से /Revenue By : Shri M.K.Gautam, Citdr सुनवाई की तािीख / Date Of Hearing : 26/10/2021 घोषणा की तािीख/Date Of Pronouncement : 23/12/2021 आदेश / O R D E R Per Bench: These Three Appeals Have Been Filed By Three Different Assessees Against The Order Passed By The Pr.Cit, Sambalpur, U/S.263 Of The Act, All Dated 30.03.2019 For The Assessment Year 2014-2015. 2

For Appellant: Shri Satyanarayan Agarwal, ARFor Respondent: Shri M.K.Gautam, CITDR
Section 143(3)Section 14ASection 263Section 80I

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ, कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH, CUTTACK BEFORE SHRI C.M. GARG, JM & SHRI MANISH BORAD, AM आयकर अपीऱ सं./ITA Nos.193/CTK/2019 (नििाारण वषा / Assessment Year :2014-2015) M/s Rawats-Balaji(JV), Vs Pr.CIT, Sambalpur At/Po-Belpahar(RS), Dist : Jharsuguda PAN No. : AABAR 9061 J TAN No. : BBNR01647 C AND आयकर अपीऱ सं./ITA Nos.194/CTK/2019 (नििाारण वषा / Assessment Year :2014-2015) M/s SBEPL-GRIL(JV), Vs Pr.CIT, Sambalpur At/Po-Belpahar(RS), Dist : Jharsuguda PAN No. : AAFAS 2639 R TAN No. : BBNS04348 B AND आयकर अपीऱ सं./ITA Nos.195/CTK/2019 (नििाारण वषा / Asse…

M/S- Rawat Balaji (Joint Venture), Jharsuguda vs. Prilncipal, CIT, Sambalpur

In the result, appeal of the assessee in ITA No

ITA 193/CTK/2019[204-15]Status: DisposedITAT Cuttack15 Dec 2021

Bench: Shri C.M. Garg, Jm & Shri Manish Borad, Am आयकर अपीऱ सं./Ita Nos.193/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) M/S Rawats-Balaji(Jv), Vs Pr.Cit, Sambalpur At/Po-Belpahar(Rs), Dist : Jharsuguda Pan No. : Aabar 9061 J Tan No. : Bbnr01647 C & आयकर अपीऱ सं./Ita Nos.194/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) M/S Sbepl-Gril(Jv), Vs Pr.Cit, Sambalpur At/Po-Belpahar(Rs), Dist : Jharsuguda Pan No. : Aafas 2639 R Tan No. : Bbns04348 B & आयकर अपीऱ सं./Ita Nos.195/Ctk/2019 (नििाारण वषा / Assessment Year :2014-2015) Shree Balaji Engicons Pvt Ltd Vs Pr.Cit, Sambalpur At/Po-Belpahar(Rs), Dist : Jharsuguda Pan No. : Aagcs 4292 P Tan No. : Bbns00091 A (अऩीलाथी /Appellant) (प्रत्यथी / Respondent) .. ननधाारिती की ओर से /Assessee By : Shri Satyanarayan Agarwal, Ar िाजस्व की ओर से /Revenue By : Shri M.K.Gautam, Citdr सुनवाई की तािीख / Date Of Hearing : 26/10/2021 घोषणा की तािीख/Date Of Pronouncement : 23/12/2021 आदेश / O R D E R Per Bench: These Three Appeals Have Been Filed By Three Different Assessees Against The Order Passed By The Pr.Cit, Sambalpur, U/S.263 Of The Act, All Dated 30.03.2019 For The Assessment Year 2014-2015. 2

For Appellant: Shri Satyanarayan Agarwal, ARFor Respondent: Shri M.K.Gautam, CITDR
Section 143(3)Section 14ASection 263Section 80I

…आयकर अपीऱीय अधिकरण, कटक न्यायपीठ, कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH, CUTTACK BEFORE SHRI C.M. GARG, JM & SHRI MANISH BORAD, AM आयकर अपीऱ सं./ITA Nos.193/CTK/2019 (नििाारण वषा / Assessment Year :2014-2015) M/s Rawats-Balaji(JV), Vs Pr.CIT, Sambalpur At/Po-Belpahar(RS), Dist : Jharsuguda PAN No. : AABAR 9061 J TAN No. : BBNR01647 C AND आयकर अपीऱ सं./ITA Nos.194/CTK/2019 (नििाारण वषा / Assessment Year :2014-2015) M/s SBEPL-GRIL(JV), Vs Pr.CIT, Sambalpur At/Po-Belpahar(RS), Dist : Jharsuguda PAN No. : AAFAS 2639 R TAN No. : BBNS04348 B AND आयकर अपीऱ सं./ITA Nos.195/CTK/2019 (नििाारण वषा / Asse…

Southern Roadways Ltd., Madurai vs. DCIT, Madurai

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 1150/CHNY/2019[2014-15]Status: DisposedITAT Chennai29 Nov 2021AY 2014-15

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita No.1150/Chny/2019 िनधा"रण वष" /Assessment Year: 2014-15

For Appellant: Mr. R. Vijayaraghavan, AdvocateFor Respondent: Mr. AR V Sreenivasan
Section 115JSection 14ASection 14A(2)

…आयकर अपीलीय अिधकरण, ‘ए’ "ायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH: CHENNAI "ी वी दुगा" राव, "ाियक सद" एवं "ी जी मंजूनाथा, लेखा सद" के सम$ BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.1150/Chny/2019 िनधा"रण वष" /Assessment Year: 2014-15 M/s. Southern Roadways Ltd., The Dy. Commissioner of 160/232, Lakshmi Building, Income Tax, Usilampatti Road, Kochadai, Vs. Corporate Circle-2, Madurai – 625 016. Madurai. [PAN: AACCS 1478B] (&'थ(/Respondent) (अपीलाथ"/Appellant) अपीलाथ( की ओर से/ Appellant by : Mr. R. Vijayaraghavan, Advocate &'थ( की ओर…

Dy CIT CC 7 (2), Mumbai vs. M/S Man Global Ltd., Mumbai

In the result, all the appeals of the Revenue are dismissed and cross objections of the assessee in CO Nos

ITA 7440/MUM/2019[2011-12]Status: DisposedITAT Mumbai25 Nov 2021AY 2011-12

Bench: Sri Rajesh Kumar, Am & Sri Amarjit Singh, Jm आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./ Ita No. 7440/Mum/2019 अपील (िनधा"रण वष" / Assessment Year 2011-12) आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./ Ita No. 7533/Mum/2019 अपील (िनधा"रण वष" / Assessment Year 2012-13) आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./ Ita No. 7534/Mum/2019 अपील (िनधा"रण वष" / Assessment Year 2013-14) आयकर अपील आयकर अपील संसंसंसं./ Ita No. 7535/Mum/2019 आयकर आयकर अपील अपील (िनधा"रण वष" / Assessment Year 2014-15) आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./ Ita No. 7536/Mum/2019 अपील (िनधा"रण वष" / Assessment Year 2015-16)

…अिधकरण “B” "यायपीठ "यायपीठ "यायपीठ मुंबई "यायपीठ मुंबई म"। म"। म"। म"। आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण मुंबई मुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI "ी राजेश कुमार लेखा सद" एवं "ी अमरजीत िसंह, "ाियक सद" सम" । BEFORE SRI RAJESH KUMAR, AM AND SRI AMARJIT SINGH, JM आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./ ITA No. 7440/Mum/2019 अपील (िनधा"रण वष" / Assessment Year 2011-12) आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./ ITA No. 7533/Mum/2019 अपील (िनधा"रण वष" / Assessment Year 2012-13) आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./ ITA No. 7534/Mum/2019 अपी…

Dcm Shriiram Ltd., New Delhi vs. Addl.CIT, Special Range- 3, New Delhi

In the result appeal of assessee is partly allowed

ITA 7362/DEL/2018[2014-15]Status: DisposedITAT Delhi28 Oct 2021AY 2014-15

Bench: Shri Kul Bharat & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri Pradeep Dinodia, C. A.; &For Respondent: Shri Surendra Pal [CIT] – DR
Section 133(6)Section 143Section 143(3)Section 144Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL [DELHI BENCH “I–1”: NEW DELHI] BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER (Through Video Conferencing) ITA. No. 7362/Del/2018 (Assessment Year: 2014-15) DCM Shriram Ltd., Addl. CIT, 1st Floor, Kanchanjunga Bldg., Special Range – 3, Vs. 18 – Barakhamba Road, New Delhi. New Delhi – 110 001. PAN: AAACD0097R (Appellant) (Respondent) Assessee by : Shri Pradeep Dinodia, C. A.; & Shri R. K. Kapoor, C. A.; Department by : Shri Surendra Pal [CIT] – DR; Date of Hearing : 02/09/2021 Date of pronouncement : 28/10/2021 O R D E R PER PRASHANT…

DCIT, C-5, Ludhiana vs. M/S Hero Cycles Ltd., Ludhiana

In the result, appeal of the Department is dismissed and the Cross

ITA 1493/CHANDI/2017[2011-12]Status: DisposedITAT Chandigarh15 Jun 2021AY 2011-12
For Appellant: Shri Subhash Aggarwal, AdvocateFor Respondent: Smt. C. Chandrakanta, CIT
Section 10(38)Section 143(1)Section 14ASection 36(1)(iii)

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ “ए” , च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL, CHANDIGARH BENCH “A”, 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. 1493/Chd/2017 "नधा"रण वष" / Assessment Year : 2011-12 Dy. CIT M/s Hero Cycles Ltd. बनाम Circle-5, Ludhiana G.T. Road, Hero Nagar Ludhiana "थायी लेखा सं./PAN NO: AAACH4073P अपीलाथ"/Appellant ""यथ"/Respondent CROSS OBJECTION NO. 4/CHD/2018 (आयकर अपील सं./ ITA NO. 1493/Chd/2017) "नधा"रण वष" / Assessment Year : 2011-12 M/s Hero Cycles Ltd. Dy. CIT बनाम G.T.…

Aalidhara Textool Engineers Pvt. Ltd, Surat vs. PCIT-1, Surat

In the result, the appeal of the assessee is allowed

ITA 94/SRT/2020[2014-15]Status: DisposedITAT Surat28 May 2021AY 2014-15

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./Ita No.94/Srt/2020 ("नधा"रणवष" / Assessment Years: (2014-15) (Virtual Court Hearing) Alidhara Textool Engineers Pvt. Ltd., Vs. The Pcit-1, Surat. Plot No.168, Udhyog Nagar Road, Udhna, Surat -394210. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaacd8469M (Assessee) (Respondent)

For Appellant: Shri Mehul Shah, CAFor Respondent: Shri Ritesh Mishra, CIT(DR)
Section 10Section 10(38)Section 115JSection 143(3)Section 14ASection 263

…IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI PAWAN SINGH, JM & DR. A. L. SAINI, AM आयकरअपीलसं./ITA No.94/SRT/2020 ("नधा"रणवष" / Assessment Years: (2014-15) (Virtual Court Hearing) Alidhara Textool Engineers Pvt. Ltd., Vs. The PCIT-1, Surat. Plot No.168, Udhyog Nagar Road, Udhna, Surat -394210. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAACD8469M (Assessee) (Respondent) Assessee by : Shri Mehul Shah, CA Revenue by : Shri Ritesh Mishra, CIT(DR) सुनवाईक"तार"ख/ Date of Hearing : 08/04/2021 घोषणाक"तार"ख/Date of Pronouncement : 28/05/2021 आदेश / O R D E R PER DR. A. L. SAINI, ACCOUNTANT MEMBER: By…

Dy. Commissioner of Income Tax Circle-14 (1)(2), Mumbai vs. Godrej Properties Ltd, Mumbai

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

ITA 6486/MUM/2018[2013-14]Status: DisposedITAT Mumbai11 Nov 2020AY 2013-14

Bench: Shri Saktijit Dey, Jm & Shri M.Balaganesh, Am Dy. Commissioner Of Vs. M/S. Godrej Properties Income Tax, Circle-14(1)(2) Limited Mumbai Ground Floor Room No.475, 4Th Floor Phirojshanagar, Aayakar Bhavan Eastern Express Highway, M.K.Road, Vikhroli East Mumbai – 400 020 Mumbai – 400 079 Pan/Gir No. Aaacg3995M (Appellant) .. (Respondent) M/S. Godrej Properties Vs. Dy. Commissioner Of Income Limited Tax, Circle-14(1)(1) Esplande House Mumbai 2Nd Floor Room No.404, 4Th Floor 29, Hazarimal Somani Aayakar Bhavan Marg, Fort, M.K.Road, Mumbai – 400 001 Mumbai – 400 020 Pan/Gir No. Aaacg3995M (Appellant) .. (Respondent) Revenue By Shri V. Vinodkumar Assessee By Shri Farooq V. Irani Date Of Hearing 29/10/2020 Date Of Pronouncement 11/11/2020 M/S. Godrej Properties Ltd.

Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL (VIRTUAL COURT), ‘G‘ BENCH MUMBAI BEFORE SHRI SAKTIJIT DEY, JM & SHRI M.BALAGANESH, AM Dy. Commissioner of Vs. M/s. Godrej Properties Income Tax, Circle-14(1)(2) Limited Mumbai Ground Floor Room No.475, 4th Floor Phirojshanagar, Aayakar Bhavan Eastern Express Highway, M.K.Road, Vikhroli East Mumbai – 400 020 Mumbai – 400 079 PAN/GIR No. AAACG3995M (Appellant) .. (Respondent) M/s. Godrej Properties Vs. Dy. Commissioner of Income Limited Tax, Circle-14(1)(1) Esplande House Mumbai 2nd Floor Room No.404, 4th Floor 29, Hazarimal Somani Aayakar Bhavan Marg, Fort, M.K.Road, Mumbai…

M/S Isgec Heavy Engineering Ltd., Yamunanagar vs. DCIT, Circle, Yamunanagar

ITA 797/CHANDI/2019[2014-15]Status: DisposedITAT Chandigarh13 Oct 2020AY 2014-15

Bench: Shri N.K. Saini & Shri Sanjay Gargआयकरअपीलसं./Ita No. 797/Chd/2019 "नधा"रणवष" / Assessment Year : 2014-15 M/S Isgec Heavy Engineering Vs. The Dcit, Circle, Ltd, Radaur Road, Yamunanagar बनाम Yamunanagar "थायीलेखासं./Pan No: Aaact5540K अपीलाथ"/Appellant ""यथ"/Respondent

For Appellant: Sh. Sudhir Sehgal, AdvocateFor Respondent: Shri Arvind Sudershan, JCIT DR
Section 14Section 14ASection 154

…आयकर अपील"य अ"धकरण,च"डीगढ़ "यायपीठ, “ए ” च"डीगढ़ IN THE INCOME TAX APPELLATE TRIBUNAL DIVISION BENCH, ‘A’, CHANDIGARH "ी एन. के. सैनी, उपा"य" एवं "ी संजय गग", "या"यक सद"य BEFORE SHRI N.K. SAINI, VICE PRESIDENT & SHRI SANJAY GARG, JUDICIAL MEMBER आयकरअपीलसं./ITA No. 797/CHD/2019 "नधा"रणवष" / Assessment Year : 2014-15 M/s ISGEC Heavy Engineering Vs. The DCIT, Circle, Ltd, Radaur Road, Yamunanagar बनाम Yamunanagar "थायीलेखासं./PAN NO: AAACT5540K अपीलाथ"/Appellant ""यथ"/Respondent "नधा"रतीक"ओरसे/Assessee by : Sh. Sudhir Sehgal, Advocate राज"वक"ओरसे/ Revenue by : Shri Arvind Sudershan, JCIT DR सुनवाईक"तार"ख/Date of…

Sundaram Business Services Ltd., Chennai vs. ITO, Corporate Ward - 6 (3), Chennai

In the result, the appeal filed by the assessee in ITA

ITA 1736/CHNY/2019[2011-12]Status: DisposedITAT Chennai19 Aug 2020AY 2011-12

Bench: Shri George Mathan & Shri Ramit Kocharheard Through Video Conferencing

For Appellant: Mr.AR.V.Sreenivasan,Addl.CITFor Respondent: 19.08.2020
Section 143(2)Section 143(3)Section 14A

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH: CHENNAI "ी जॉज" माथन, "या"यक सद य एवं "ी "ी र#मत कोचर, लेखा सद य के सम' BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER HEARD THROUGH VIDEO CONFERENCING आयकर अपील सं./ITA No.1736/Chny/2019 "नधा"रण वष" /Assessment Year: 2011-12 V. M/s.Sundaram Business The Income Tax Officer, Services Ltd., Corporate Ward-6(3), No.121, 7th Floor, New Block, No.21, Pattullos Road, Chennai-600 002. M.G.Road, Nungambakkam, Chennai-600 034. [PAN: AAJCS 9232 J] (अपीलाथ)/Appellant) (*+यथ)/Respondent) : Mr.Saroj…

Trent Ltd, Mumbai vs. Addl. C.I.T.-2(3), Mumbai

ITA 5775/MUM/2011[2007-08]Status: DisposedITAT Mumbai15 Jul 2020AY 2007-08

Bench: Shri C.N. Prasad, Hon'Ble & Shri S. Rifaur Rahman, Hon'Blem/S. Trent Ltd., V. Add. Cit – 2(3) Bombay House, 2Nd Floor, 24 Aayakar Bhavan, M.K. Road Homi Mody Street, Fort Mumbai Mumbai – 400 001 Pan: Aaacl1838J (Appellant) (Respondent) Addl. Cit – 2(3) V. M/S. Trent Ltd., Room No. 556, 5Th Floor Bombay House, 2Nd Floor, 24 Aayakar Bhavan, M.K. Road Homi Mody Street, Fort Mumbai - 400 020 Mumbai – 400 001 Pan: Aaacl1838J (Appellant) (Respondent) M/S. Trent Ltd., V. Dy. Cit – 2(3) Bombay House, 2Nd Floor, 24 Aayakar Bhavan, M.K. Road Homi Mody Street, Fort Mumbai Mumbai – 400 001 Pan: Aaacl1838J (Appellant) (Respondent)

Section 14ASection 35DSection 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER M/s. Trent Ltd., v. Add. CIT – 2(3) Bombay House, 2nd Floor, 24 Aayakar Bhavan, M.K. Road Homi Mody Street, Fort Mumbai Mumbai – 400 001 PAN: AAACL1838J (Appellant) (Respondent) Addl. CIT – 2(3) v. M/s. Trent Ltd., Room No. 556, 5th Floor Bombay House, 2nd Floor, 24 Aayakar Bhavan, M.K. Road Homi Mody Street, Fort Mumbai - 400 020 Mumbai – 400 001 PAN: AAACL1838J (Appellant) (Respondent) M/s. Trent Ltd., v. Dy. CIT – 2(3) Bombay House, 2nd Floor, 24 Aa…

M/S. Paramount Products Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, both the appeals are dismissed

ITA 188/DEL/2017[2013-14]Status: DisposedITAT Delhi16 Jan 2020AY 2013-14

Bench: Shri H.S.Sidhu & Shri Anadee Nath Misshra

For Appellant: Sh Rajesh Malhotra, CAFor Respondent: Sh. Saras Kumar, Sr. DR
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’ NEW DELHI BEFORE SHRI H.S.SIDHU, JUDICIAL MEMBER & SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER ITA No.-187/Del/2017, A.Y. 2012-13 ITA No.-188/Del/2017, A.Y. 2013-14 M/s. Paramount Products Vs. DCIT Circle-19(2) (P) Ltd., New Delhi A-55, Okhla Industrial Area, Phase-II, New Delhi-110020 PAN : AAACP1213B Appellant Respondent Assessee by : Sh Rajesh Malhotra, CA Revenue by : Sh. Saras Kumar, Sr. DR ORDER PER ANADEE NATH MISSHRA, A.M.: (A) For the sake of convenience these two appeals are disposed of through this consolidated order as common issue is inv…

M/S. Paramount Products Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, both the appeals are dismissed

ITA 187/DEL/2017[2012-13]Status: DisposedITAT Delhi16 Jan 2020AY 2012-13

Bench: Shri H.S.Sidhu & Shri Anadee Nath Misshra

For Appellant: Sh Rajesh Malhotra, CAFor Respondent: Sh. Saras Kumar, Sr. DR
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’ NEW DELHI BEFORE SHRI H.S.SIDHU, JUDICIAL MEMBER & SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER ITA No.-187/Del/2017, A.Y. 2012-13 ITA No.-188/Del/2017, A.Y. 2013-14 M/s. Paramount Products Vs. DCIT Circle-19(2) (P) Ltd., New Delhi A-55, Okhla Industrial Area, Phase-II, New Delhi-110020 PAN : AAACP1213B Appellant Respondent Assessee by : Sh Rajesh Malhotra, CA Revenue by : Sh. Saras Kumar, Sr. DR ORDER PER ANADEE NATH MISSHRA, A.M.: (A) For the sake of convenience these two appeals are disposed of through this consolidated order as common issue is inv…

Assistant Commissioner of Income Tax 2(3)(2), Mumbai vs. Kotak Mahindra Bank Limited, Mumbai

In the result, both the appeals filed by the revenue are dismissed

ITA 781/MUM/2018[2013-14]Status: DisposedITAT Mumbai27 Aug 2019AY 2013-14

Bench: Shri Shamim Yahya & Shri Pawan Singh

Section 143(3)Section 14ASection 36Section 36(1)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “H”, MUMBAI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI PAWAN SINGH JUDICIAL MEMBER ITA Nos. 781 & 782/Mum/2018 (Assessment year: 2013-14 & 2014-15) ACIT-2(3)(2), Vs M/s Kotak Mahindra Bank Ltd Room No. 552, 5th Floor, 27, BKC, C-27, “G Block Aayakar Bhawan, M.K.Road, Bandra Kurla Complex, Mumbai Bandra (E) Mumbai-400 051 PAN : AAACK4409J APPELLANT RESPONDEDNT Appellant by Shri B. Srinivas, CIT-DR Respondent by Shri FV Irani / Chetan Kaka-ARs Date of hearing 31-07-2019 Date of pronouncement 27-08-2019 O R D E R Per Pawan Singh, Judicial Member : 1. These…

ACIT CC 6(4), Mumbai vs. Arshiya Ltd, Mumbai

In the result the ground of appeal raised by the

ITA 3951/MUM/2015[2007-08]Status: DisposedITAT Mumbai27 Aug 2019AY 2007-08

Bench: Shri G.S. Pannu, Vice- & Shri Pawan Singhacit, Cc-6(4), M/S Arshiya Ltd. Room No. 32(1), Ground 308, Level 3, Ceejay House, Vs. Floor, Aayakar Bhavan, F Block, Shiv Sagar Estate, M.K. Road, Dr. A.B. Road, Worli, Mumbai-400020 Mumbai-400018. Pan: Aaaci2679A Appellant Respondent Dcit Cc-6(4), M/S Arshiya International Ltd. Room No. 32(1), Ground 7Th Floor, Twin Arcade, Vs. Floor, Aayakar Bhavan, C Wing, Military Road, M.K. Road, Marol Maroshi, Andheri (E), Mumbai-400020 Mumbai-400059. Pan: Aaaci2679A Appellant Respondent M/S Arshiya Ltd. [Formerly Dcit Cc-6(4), Known As Arshiya International Room No. 32(1), Ground Vs. Ltd.] 3021, Ceejay House, Floor, Aayakar Bhavan, Level-3, Shiv Sagar Estate, M.K. Road, F-Block, Dr. A.B. Road, Mumbai-400020 Worli, Mumbai-400018. Pan: Aaaci2679A Appellant Respondent M/S Arshiya Ltd. [Formerly Dcit Cc-6(4), Known As Arshiya International Room No. 32(1), Ground Vs. Ltd.] 3021, Ceejay House, Floor, Aayakar Bhavan, Level-3, Shiv Sagar Estate, M.K. Road, F-Block, Dr. A.B. Road, Mumbai-400020 Worli, Mumbai-400018. M/S Arshiya International Ltd.

For Appellant: Shri Mukundraj Chare
Section 143(3)Section 147Section 14ASection 254(1)Section 68Section 69C

…IN THE INCOME-TAX APPELLATE TRIBUNAL “K” BENCH MUMBAI BEFORE SHRI G.S. PANNU, VICE-PRESIDENT AND SHRI PAWAN SINGH, JUDICIAL MEMBER ACIT, CC-6(4), M/s Arshiya Ltd. Room No. 32(1), Ground 308, Level 3, Ceejay House, Vs. Floor, Aayakar Bhavan, F Block, Shiv Sagar Estate, M.K. Road, Dr. A.B. Road, Worli, Mumbai-400020 Mumbai-400018. PAN: AAACI2679A Appellant Respondent DCIT CC-6(4), M/s Arshiya International Ltd. Room No. 32(1), Ground 7th Floor, Twin Arcade, Vs. Floor, Aayakar Bhavan, C Wing, Military Road, M.K. Road, Marol Maroshi, Andheri (E), Mumbai-400020 Mumbai-400059. PAN: AAACI2679A Appellant Respondent M/s…

Shri Divyakant L Panara, Na

In the result, the appeal of the assessee is allowed

ITA 1583/AHD/2017[2013-14]Status: DisposedITAT Surat18 Jul 2019AY 2013-14

Bench: Shrih. S. Sidhu & Shri O. P. Meenaआ.अ.सं./I.T.A No.1583/Ahd/2017 िनधा"रणवष"/Assessment Year: 2013-14 Shri Divyakant L Panara, V. Income Tax Officer, 308, Old Gidc Colony Street, Ward- 2, Navsari Kabilpore , Navsari, 396 445 Pan: Adwpp 1602 L अपीलाथ" Appellant ""यथ"/Respondent

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

…Page 1 of 4 Divyakant L Panara v. ITO Wd-2, Navsari I.T.A. No.1583/AHD/2017/A.Y.2013-14 आयकरअपीलीयअिधकरण,सुरत"यायपीठ,सुरत IN THE INCOME TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRIH. S. SIDHU, JUDICIAL MEMBER AND SHRI O. P. MEENA, ACCOUNTANT MEMBER आ.अ.सं./I.T.A No.1583/AHD/2017 िनधा"रणवष"/Assessment Year: 2013-14 Shri Divyakant L Panara, V. Income Tax Officer, 308, Old GIDC Colony Street, Ward- 2, Navsari Kabilpore , Navsari, 396 445 PAN: ADWPP 1602 L अपीलाथ" Appellant ""यथ"/Respondent Shri Mehul R. Shah, CA िनधा"रतीक"ओरसे Assessee by Shri R. P. Rastogi, Sr. D.R. राज"वक"ओरसे Revenue by 16.07.2019 सुनव…

RG Faith Creation Pvt. Ltd., Ahmedabad vs. The Dy. CIT, Circle-3(1)(2), Ahmedabad

In the result, appeal of the assessee is partly allowed

ITA 2615/AHD/2017[2014-15]Status: DisposedITAT Ahmedabad14 May 2019AY 2014-15

Bench: Shri Rajpal Yadav & Shri Pradip Kumar Kediaआयकर अपील सं./I.T.A. No.2615/Ahd/2017 ("नधा"रण वष" / Assessment Year : 2014-15)

For Appellant: Shri Gaurav Nahta, ARFor Respondent: Shri S.K. Dev, Sr.DR
Section 14

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ ‘ए’, अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “ A ” BENCH, AHMEDABAD सव"ी राजपाल यादव, "या"यक सद"य एवं "द"प कुमार के"डया, लेखा सद"य के सम"। BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No.2615/Ahd/2017 ("नधा"रण वष" / Assessment Year : 2014-15) RG Faith Creation Pvt.Ltd. The DCIT बनाम/ 506, New Cloth Market Circle-3(1)(2) Vs. O/s.Raipur Gate Ahmedabad Ahmedabad – 380 002 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACF 5964 D .. (""यथ" / Respondent) (अपीलाथ" /Appellant) अपीलाथ" ओर से / Appellant by : Shri Gau…

Surya Agrotech Infrastructure Ltd, New Delhi vs. ACIT, Central Circle-8, New Delhi

In the result, all the appeals of the assessees are allowed

ITA 1158/DEL/2019[2014-15]Status: DisposedITAT Delhi07 May 2019AY 2014-15

Bench: Shri Before Shri G.D. Agrawal, Before Shri Before Shri G.D. Agrawal, G.D. Agrawal, Vice G.D. Agrawal, Vice & And & Ms. Suchitra Kamble Ms. Suchitra Kamblems. Suchitra Kamble Ms. Suchitra Kamble

Section 37Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL DELHI DELHI BENCH DELHI DELHI BENCH BENCH ’G’: NEW DELHI BENCH : NEW DELHI : NEW DELHI : NEW DELHI BEFORE SHRI BEFORE SHRI G.D. AGRAWAL, BEFORE SHRI BEFORE SHRI G.D. AGRAWAL, G.D. AGRAWAL, VICE G.D. AGRAWAL, VICE VICE PRESIDENT VICE PRESIDENT PRESIDENT AND PRESIDENT AND AND AND , JUDICIAL MEMBER MS. SUCHITRA KAMBLE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER MS. SUCHITRA KAMBLE MS. SUCHITRA KAMBLE , JUDICIAL MEMBER , JUDICIAL MEMBER ITA No 1156/Del/2019 ITA ITA No No 1156/…

Surya Agrotech Infrastructure Ltd, New Delhi vs. ACIT, Central Circle-8, New Delhi

In the result, all the appeals of the assessees are allowed

ITA 1157/DEL/2019[201`3-14]Status: DisposedITAT Delhi07 May 2019

Bench: Shri Before Shri G.D. Agrawal, Before Shri Before Shri G.D. Agrawal, G.D. Agrawal, Vice G.D. Agrawal, Vice & And & Ms. Suchitra Kamble Ms. Suchitra Kamblems. Suchitra Kamble Ms. Suchitra Kamble

Section 37Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL DELHI DELHI BENCH DELHI DELHI BENCH BENCH ’G’: NEW DELHI BENCH : NEW DELHI : NEW DELHI : NEW DELHI BEFORE SHRI BEFORE SHRI G.D. AGRAWAL, BEFORE SHRI BEFORE SHRI G.D. AGRAWAL, G.D. AGRAWAL, VICE G.D. AGRAWAL, VICE VICE PRESIDENT VICE PRESIDENT PRESIDENT AND PRESIDENT AND AND AND , JUDICIAL MEMBER MS. SUCHITRA KAMBLE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER MS. SUCHITRA KAMBLE MS. SUCHITRA KAMBLE , JUDICIAL MEMBER , JUDICIAL MEMBER ITA No 1156/Del/2019 ITA ITA No No 1156/…

Surya Processed Food Pvt. Ltd., New Delhi vs. ACIT, Central Circle-8, New Delhi

In the result, all the appeals of the assessees are allowed

ITA 1156/DEL/2019[2013-14]Status: DisposedITAT Delhi07 May 2019AY 2013-14

Bench: Shri Before Shri G.D. Agrawal, Before Shri Before Shri G.D. Agrawal, G.D. Agrawal, Vice G.D. Agrawal, Vice & And & Ms. Suchitra Kamble Ms. Suchitra Kamblems. Suchitra Kamble Ms. Suchitra Kamble

Section 37Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL IN THE INCOME TAX APPELLATE TRIBUNAL DELHI DELHI BENCH DELHI DELHI BENCH BENCH ’G’: NEW DELHI BENCH : NEW DELHI : NEW DELHI : NEW DELHI BEFORE SHRI BEFORE SHRI G.D. AGRAWAL, BEFORE SHRI BEFORE SHRI G.D. AGRAWAL, G.D. AGRAWAL, VICE G.D. AGRAWAL, VICE VICE PRESIDENT VICE PRESIDENT PRESIDENT AND PRESIDENT AND AND AND , JUDICIAL MEMBER MS. SUCHITRA KAMBLE MS. SUCHITRA KAMBLE, JUDICIAL MEMBER MS. SUCHITRA KAMBLE MS. SUCHITRA KAMBLE , JUDICIAL MEMBER , JUDICIAL MEMBER ITA No 1156/Del/2019 ITA ITA No No 1156/…