PCIT v. State Bank of Patiala

391 ITR 218High Court2017#392 most cited

What is PCIT v. State Bank of Patiala authority for?

Income from shares and securities held by banks as stock-in-trade constitutes business income, hence Section 14A disallowance is not attracted. Further, any disallowance under Section 14A cannot exceed the actual amount of exempt income earned by the assessee during the year.

228

judgments rely on this decision, according to BharatTax’s citation analysis of 367,368 Indian tax judgments — from 2015 to 2026.

Also referred to as

PCIT v. State Bank of Patiala · Section 14A disallowance · shares and securities held by bank · stock-in-trade · income from securities business income · disallowance under Section 14A limit · disallowance cannot exceed exempt income · Rule 8D application disallowance · Supreme Court dismissal of SLP · 391 ITR 218

Also reported as

78 Taxmann.com 3259 Taxmann 315

Sections most often in play

Section 14ASection 115JBSection 8DSection 36(1)(viia)Section 36(1)(vii)Section 143(3)Section 90Section 91
Read the full judgment

Issues it is cited on

section 43dsection 36(2)(v)section 36(1)(viii)section 10(34)section 36(1)(viia)interest on securitiessection 36(2)prohibited by lawdisallowance under section 14asection 129section 115jb(2)section 36(1)(vii)

Judgments citing PCIT v. State Bank of Patiala

ACIT, New Delhi vs. M/S. Punjab National Bank, New Delhi

In the result, assessee’s appeals, namely, ITA Nos

ITA 4718/DEL/2012[2008-09]Status: DisposedITAT Delhi09 Jan 2019AY 2008-09

Bench: Shri Prashant Maharishi & Shri K.Narasimha Chary

For Appellant: S/Shri K. Sampath & V. Raja Kumar, AdvocateFor Respondent: Smt. Sulekha Verma, CIT,DR
Section 14Section 14A

…THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’ NEW DELHI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER ITA Nos.4253&2236/Del/2011 ITA Nos.1788 &4722/Del/2012 ITA Nos.2406/Del/2013 Assessment Years: 2006-07 to 2010-11 Punjab National Bank, vs Addl. Commissioner The Chief manager, PNB, HO, of Income-tax, Accounts & Taxation Department, Range-14, New Delhi. 5, Sansad Marg, New Delhi. PAN: AAACP0165G. ITA No. 4718/Del/2012 Assessment Years: 2007-08, 2009-10 & 2010-11 Addl. Commissioner of Income-tax, vs Punjab National Bank, Range-14, New Delhi PNB, HO, The Chief mana…

Punjab National Bank, New Delhi vs. Addl. CIT, New Delhi

In the result, assessee’s appeals, namely, ITA Nos

ITA 1788/DEL/2012[2006-07]Status: DisposedITAT Delhi09 Jan 2019AY 2006-07

Bench: Shri Prashant Maharishi & Shri K.Narasimha Chary

For Appellant: S/Shri K. Sampath & V. Raja Kumar, AdvocateFor Respondent: Smt. Sulekha Verma, CIT,DR
Section 14Section 14A

…THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’ NEW DELHI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER ITA Nos.4253&2236/Del/2011 ITA Nos.1788 &4722/Del/2012 ITA Nos.2406/Del/2013 Assessment Years: 2006-07 to 2010-11 Punjab National Bank, vs Addl. Commissioner The Chief manager, PNB, HO, of Income-tax, Accounts & Taxation Department, Range-14, New Delhi. 5, Sansad Marg, New Delhi. PAN: AAACP0165G. ITA No. 4718/Del/2012 Assessment Years: 2007-08, 2009-10 & 2010-11 Addl. Commissioner of Income-tax, vs Punjab National Bank, Range-14, New Delhi PNB, HO, The Chief mana…

Punjab National Bank, New Delhi vs. ACIT, New Delhi

In the result, assessee’s appeals, namely, ITA Nos

ITA 4253/DEL/2011[2006-07]Status: DisposedITAT Delhi09 Jan 2019AY 2006-07

Bench: Shri Prashant Maharishi & Shri K.Narasimha Chary

For Appellant: S/Shri K. Sampath & V. Raja Kumar, AdvocateFor Respondent: Smt. Sulekha Verma, CIT,DR
Section 14Section 14A

…THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’ NEW DELHI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER ITA Nos.4253&2236/Del/2011 ITA Nos.1788 &4722/Del/2012 ITA Nos.2406/Del/2013 Assessment Years: 2006-07 to 2010-11 Punjab National Bank, vs Addl. Commissioner The Chief manager, PNB, HO, of Income-tax, Accounts & Taxation Department, Range-14, New Delhi. 5, Sansad Marg, New Delhi. PAN: AAACP0165G. ITA No. 4718/Del/2012 Assessment Years: 2007-08, 2009-10 & 2010-11 Addl. Commissioner of Income-tax, vs Punjab National Bank, Range-14, New Delhi PNB, HO, The Chief mana…

ACIT, New Delhi vs. Punjab National Bank, New Delhi

In the result, assessee’s appeals, namely, ITA Nos

ITA 2469/DEL/2011[2007-08]Status: DisposedITAT Delhi09 Jan 2019AY 2007-08

Bench: Shri Prashant Maharishi & Shri K.Narasimha Chary

For Appellant: S/Shri K. Sampath & V. Raja Kumar, AdvocateFor Respondent: Smt. Sulekha Verma, CIT,DR
Section 14Section 14A

…THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’ NEW DELHI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER ITA Nos.4253&2236/Del/2011 ITA Nos.1788 &4722/Del/2012 ITA Nos.2406/Del/2013 Assessment Years: 2006-07 to 2010-11 Punjab National Bank, vs Addl. Commissioner The Chief manager, PNB, HO, of Income-tax, Accounts & Taxation Department, Range-14, New Delhi. 5, Sansad Marg, New Delhi. PAN: AAACP0165G. ITA No. 4718/Del/2012 Assessment Years: 2007-08, 2009-10 & 2010-11 Addl. Commissioner of Income-tax, vs Punjab National Bank, Range-14, New Delhi PNB, HO, The Chief mana…

Punjab National Bank, New Delhi vs. ACIT, New Delhi

In the result, assessee’s appeals, namely, ITA Nos

ITA 2236/DEL/2011[2007-08]Status: DisposedITAT Delhi09 Jan 2019AY 2007-08

Bench: Shri Prashant Maharishi & Shri K.Narasimha Chary

For Appellant: S/Shri K. Sampath & V. Raja Kumar, AdvocateFor Respondent: Smt. Sulekha Verma, CIT,DR
Section 14Section 14A

…THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’ NEW DELHI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER ITA Nos.4253&2236/Del/2011 ITA Nos.1788 &4722/Del/2012 ITA Nos.2406/Del/2013 Assessment Years: 2006-07 to 2010-11 Punjab National Bank, vs Addl. Commissioner The Chief manager, PNB, HO, of Income-tax, Accounts & Taxation Department, Range-14, New Delhi. 5, Sansad Marg, New Delhi. PAN: AAACP0165G. ITA No. 4718/Del/2012 Assessment Years: 2007-08, 2009-10 & 2010-11 Addl. Commissioner of Income-tax, vs Punjab National Bank, Range-14, New Delhi PNB, HO, The Chief mana…

DCIT Cent. Cir. 7(1), Mumbai vs. Rare Enterprises, Mumbai

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

ITA 5208/MUM/2016[2013-14]Status: DisposedITAT Mumbai03 Oct 2018AY 2013-14

Bench: Shri B.R. Baskaran & Shri Pawan Singh

For Appellant: Ms. S. PadmajaFor Respondent: Shri S.C. Tiwari
Section 14Section 14ASection 2

…exempt dividend income earned from securities held as stock-in-trade also triggers the provisions of sec.14A of the Act. She further submitted that the Hon’ble Punjab & Haryana High Court has, inter alia, held in the case of Pr. CIT vs. State Bank of Patiala (391 ITR 218) that the dividend income earned from securities held as stock-in-trade would not attract the provisions of sec.14A of the Act. She submitted that the assessing officer, in the above said case, had restricted the disallowance u/s 14A of the Act to the amount of exempt income. The Ld CIT(A), however, enhanced the disallowance by applying provision…

DCIT Cent. Cir. 7(1), Mumbai vs. Rare Enterprises, Mumbai

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

ITA 5207/MUM/2016[2012-13]Status: DisposedITAT Mumbai03 Oct 2018AY 2012-13

Bench: Shri B.R. Baskaran & Shri Pawan Singh

For Appellant: Ms. S. PadmajaFor Respondent: Shri S.C. Tiwari
Section 14Section 14ASection 2

…exempt dividend income earned from securities held as stock-in-trade also triggers the provisions of sec.14A of the Act. She further submitted that the Hon’ble Punjab & Haryana High Court has, inter alia, held in the case of Pr. CIT vs. State Bank of Patiala (391 ITR 218) that the dividend income earned from securities held as stock-in-trade would not attract the provisions of sec.14A of the Act. She submitted that the assessing officer, in the above said case, had restricted the disallowance u/s 14A of the Act to the amount of exempt income. The Ld CIT(A), however, enhanced the disallowance by applying provision…

ACIT, Ltu, Kolkata vs. M/S. Uco Bank, Kolkata

In the result, the appeal of the Revenue is dismissed and assessee’s CO is allowed

ITA 1615/KOL/2016[2012-13]Status: DisposedITAT Kolkata21 Aug 2018AY 2012-13

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

Section 139Section 139(1)Section 40

…in its decision dated 12.02.2018 had decided a large number of appeals which inter alia included Maxopp Investment Ltd (supra) as well as Revenue’s appeal in the case of State Bank of Patiala, decided by the Hon’ble Punjab & Haryana High Court and reported in 391 ITR 218. He submitted that the Revenue’s appeal in the case of State Bank of Patiala was dismissed by the Hon’ble Supreme Court, and consequent to dismissal of the Revenue’s appeal, the reasoning incorporated in the judgment of the Hon’ble Punjab & Haryana High Court stood upheld. The Ld. AR therefore submitted that in the case of assessee Bank, the judg…

M/S Bhandari Health Care Pvt. Ltd., Jaipur vs. Deputy Commissioner of Income Tax, Circle-6, Jaipur

In the result, appeal of the assessee is partly allowed

ITA 665/JPR/2017[2012-13]Status: DisposedITAT Jaipur05 Jul 2018AY 2012-13
For Appellant: Shri Sandeep Jhanwar (CA)For Respondent: Smt. Poonam Rai (DCIT)
Section 143(3)Section 14A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh fot; iky jkWo] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM AND SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 665/JP/2017 fu/kZkj.k o"kZ@Assessment Year : 2012-13. cuke M/s. Bhandari Health Care Pvt. Ltd., The Principal Commissioner of Vs. A-138, Tonk Road, Gopalpura, Income Tax (Central), Jaipur. Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN No. AAACB 7547 E vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Sandeep Jhanwar (CA) jktLo…

DCIT 2(1)(1), Mumbai vs. Bank of India, Mumbai

In the result, Revenue’s appeal is dismissed

ITA 4357/MUM/2016[2011-12]Status: DisposedITAT Mumbai25 May 2018AY 2011-12

Bench: Shri Saktijit Dey & Shri Manoj Kumar Aggarwaldy. Commissioner Of Income Tax ……………. Appellant Circle–2(1)(1), Mumbai V/S Bank Of India Star House, C–5, G–Block Bandra Kurla Complex ……………. Respondent Bandra (E), Mumbai 400 051 Pan – Aaacb0472C Bank Of India Star House, C–5, G–Block Bandra Kurla Complex ……………. Appellant Bandra (E), Mumbai 400 051 Pan – Aaacb0472C V/S Dy. Commissioner Of Income Tax ……………. Respondent Circle–2(1)(1), Mumbai

For Appellant: Shri C. NareshFor Respondent: Shri Ajit Kumar Shrivastava
Section 3Section 36(1)(viii)

…see being a banking company holds all its securities as stock–in– trade. In support of such contentions, he relied upon the following decisions:– i) India Advantage Securities, 380 ITR 471’; ii) HDFC Bank v/s CIT, 383 ITR 529; and iii) State Bank of Patiala, 391 ITR 218. 11. The learned Authorised Representative submitted, while deciding similar issue in assessee’s own case for assessment year 2009–10, the Tribunal has restored back to the Assessing Officer for deciding afresh keeping in view the ratio laid down in certain judicial precedents. 12. The learned Departmental Representative submitted, there is comp…

ACIT, Hubli vs. Karnataka Vikas Grameen Bank, Dharwad

In the result, the appeal by the assessee is treated as partly allowed for statistical purpose

ITA 673/BANG/2014[2009-10]Status: DisposedITAT Bangalore25 Apr 2018AY 2009-10

Bench: Shri N.V Vasudevan & Shri Jason P Boaz

For Appellant: Shri A Shankar, AdvocateFor Respondent: Shri C.H Sundar Rao, CIT
Section 143(3)Section 36(1)(viia)

…e order of the CIT(A), the revenue has raised ground Nos.2 and 3 before the Tribunal. 7. We have heard the rival submissions. The learned DR submitted that as laid down by the Hon’ble Punjab and Haryana High Court in the case of State Bank of Patiala Vs. CIT 272 ITR 53 (P & H), claim for deduction u/s.36(1)(viia) of the Act cannot be greater than the amount debited to the profit and loss account as provision. Our attention was drawn to a decision of the ITAT Bangalore in the case of Syndicate Bank Vs. DCIT (2014) 150 ITD 0103 (Bangalore), wherein the Hon’ble ITAT Bangalore Bench preferred to follow the view take…

DCIT 2(1)(1), Mumbai vs. Bank of Baroda, Mumbai

In the result, appeal of the assessee is partly allowed

ITA 4355/MUM/2016[2011-12]Status: DisposedITAT Mumbai20 Apr 2018AY 2011-12

Bench: Shri B.R. Baskaran & Shri Pawan Singhdcit-2(1)(1) M/S Bank Of Baroda Room No. 561, 5Th Floor, C-26, ‘G’ Block, Baroda Aayakar Bhavan, M.K. Road, Corporate Centre, Bandra Kurla Vs. Mumbai-400020 Complex, Bandra (E), Mumbai-400051 Pan: Aaacb1534F (Appellant) (Respondent) M/S Bank Of Baroda Dcit-2(1)(1) Room No. 561, 5Th Floor, C-26, ‘G’ Block, Baroda Corporate Centre, Bandra Kurla Aayakar Bhavan, M.K. Road, Vs. Mumbai-400020 Complex, Bandra (E), Mumbai-400051 Pan: Aaacb1534F (Appellant) (Respondent) Dcit-2(1)(1) M/S Bank Of Baroda Room No. 561, 5Th Floor, C-26, ‘G’ Block, Baroda Aayakar Bhavan, M.K. Road, Corporate Centre, Bandra Kurla Vs. Mumbai-400020 Complex, Bandra (E), Mumbai-400051 Pan: Aaacb1534F (Appellant) (Respondent) M/S Bank Of Baroda Dcit-2(1)(1) Vs. Room No. 561, 5Th Floor, C-26, ‘G’ Block, Baroda Corporate Centre, Bandra Kurla Aayakar Bhavan, M.K. Road

Section 253Section 254(1)

…ssion, the ld. AR of the assessee relied upon the decision of Hon’ble Bombay High Court in case of India Advantage Securities 381 ITR 471, HDFC vs. CIT 383 ITR 529 (Bom.) and decision of Hon’ble Punjab & Haryana High Court in PCIT Vs State Bank of Patiala (391 ITR 218). The ld. AR of the assessee further submits that the similar issues was partly allowed in favour of assessee in assessee’s own case for A.Y. 2009-10 in ITA No. 2480/Mum/2015, wherein the issue was remitted back to the file of Assessing Officer to consider various decision. On the other hand, the ld. DR for the Revenue supported the order of au…

Rajasthan State Industrial Development & Investment Corp. Ltd., Jaipur vs. ACIT, Jaipur

In the result, both set of cross appeals for the respective assessment years are disposed off with above directions

ITA 380/JPR/2017[2013-14]Status: DisposedITAT Jaipur29 Mar 2018AY 2013-14
For Appellant: Shri P C ParwalFor Respondent: Shri Varindar Mehta (CIT) fu/kZkfjrh dh vksj ls@
Section 115JSection 14ASection 80I

…n the computation provision under rule 8D(2)(ii) & (iii) fails, the disallowance under the said provision cannot be made as the said provision is rendered unworkable. For this, reliance is placed on following decisions: • PCIT Vs. State Bank Of Patiala (2017) 391 ITR 218 (P&H) • CCI Ltd. Vs DCIT (2012) 206 Taxmann 563 (Kar): • DCIT Vs. Gulshan Investment Company Ltd. (2013) 86 DTR 262 (Kol-Trib) In view of above, the disallowance of Rs.71,75,575/- made by AO under Rule 8D(2)(iii) is incorrect and against the provisions of the Act. 5.4 It was further submitted that this issue has been considered by the Hon’ble I…

Kk Securities Ltd., New Delhi vs. ACIT, New Delhi

In the result appeal filed by assessee stands partly allowed

ITA 1264/DEL/2016[2011-12]Status: DisposedITAT Delhi27 Feb 2018AY 2011-12

Bench: Shri R.K.Panda & Smt. Beena A Pillaia.Y. 2011-12

Section 14Section 143Section 14ASection 234Section 37(1)

…ation assessee had earned dividend amounting to Rs.14,987/-which was claimed as exempt under section 10 (33) of the Act. Ld.AR placed reliance upon the decision of Hon’ble Punjab and Haryana High Court in the case of PCIT vs. State Bank of Patiala reported in 391 ITR 218. 4.2. On the contrary Ld.DR relied upon the orders passed by authorities below. 5. We have perused the submissions advanced by both the sides in the light of the records placed before us. 5.1. Hon’ble Punjab and Haryana High Court in the case of PCIT vs. State Bank of Patiala (supra), had decided that; ITA 1246/Del/2016 A.Y.2011-12 KK Securities…

ACIT - 19(3), Mumbai vs. Safe Enterprises, Mumbai

In the result, the appeal filed by the Revenue and the assessee are partly allowed

ITA 2700/MUM/2016[2012-13]Status: DisposedITAT Mumbai26 Feb 2018AY 2012-13

Bench: Shri Mahavir Singh () & Shri N.K. Pradhan () Assessment Year: 2012-13 Asst. Commissioner Of M/S Safe Enterprises Income Tax-19(3), Vs. 19, B, Manek, 11, L.D. Room No. 206, 2Nd Floor, Ruparel Marg, Napean Matru Mandir, Tardeo, Sea Road, Mumbai-400007 Mumbai-400006 Pan No. Abhfs4029H Appellant Respondent Assessment Year: 2012-13 Safe Enterprise Asst. Commissioner Of C/O. Kalyaniwalla& Mistry, Vs. Income Tax-19(3), Army & Navy Building, 3Rd Room No. 206, 2Nd Floor, 148, M.G. Road, Fort, Floor, Matru Mandir, Mumbai-400001 Tardeo, Mumbai-400007 Pan No. Abhfs4029H Appellant Respondent

For Appellant: Mr. M.M. Golvala, ARFor Respondent: Mr. Ram Tiwari, DR
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “I” MUMBAI BEFORE SHRI MAHAVIR SINGH (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2012-13 Asst. Commissioner of M/s Safe Enterprises Income Tax-19(3), Vs. 19, B, Manek, 11, L.D. Room No. 206, 2nd floor, Ruparel Marg, Napean Matru Mandir, Tardeo, Sea Road, Mumbai-400007 Mumbai-400006 PAN No. ABHFS4029H Appellant Respondent Assessment Year: 2012-13 Safe Enterprise Asst. Commissioner of C/o. Kalyaniwalla& Mistry, Vs. Income Tax-19(3), Army & Navy Building, 3rd Room No. 206, 2nd floor, 148, M.G. Road, Fort, floor, Matru Mandir, Mumbai…

ACIT, Jaipur vs. Rajasthan State Industrial Development & Investment Corporation Ltd., Jaipur

In the result, appeals of the assessee are partly allowed and appeals of the Revenues are dismissed

ITA 323/JPR/2016[2009-10]Status: DisposedITAT Jaipur23 Feb 2018AY 2009-10
Section 143(3)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 311/JP/2014 fu/kZkj.k o"kZ@Assessment Year : 2009-10 cuke M/s Rajasthan State Industrial The DCIT, Vs. Development & Investment Corp. Ltd. Circle-6, Udhyog Bhawan, Tilak Marg, Jaipur. C-Scheme, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AABCR4695J vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA No. 420/JP/2014 fu/kZkj.k o"kZ@Assessment Ye…

Rajasthan State Industrial Development & Investment Corp. Ltd., Jaipur vs. ACIT, Jaipur

In the result, appeals of the assessee are partly allowed and appeals of the Revenues are dismissed

ITA 94/JPR/2015[2012-13]Status: DisposedITAT Jaipur23 Feb 2018AY 2012-13
Section 143(3)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 311/JP/2014 fu/kZkj.k o"kZ@Assessment Year : 2009-10 cuke M/s Rajasthan State Industrial The DCIT, Vs. Development & Investment Corp. Ltd. Circle-6, Udhyog Bhawan, Tilak Marg, Jaipur. C-Scheme, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AABCR4695J vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA No. 420/JP/2014 fu/kZkj.k o"kZ@Assessment Ye…

Rajasthan State Industrial Development & Investment Corp. Ltd., Jaipur vs. ACIT, Jaipur

In the result, appeals of the assessee are partly allowed and appeals of the Revenues are dismissed

ITA 93/JPR/2015[2011-12]Status: DisposedITAT Jaipur23 Feb 2018AY 2011-12
Section 143(3)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 311/JP/2014 fu/kZkj.k o"kZ@Assessment Year : 2009-10 cuke M/s Rajasthan State Industrial The DCIT, Vs. Development & Investment Corp. Ltd. Circle-6, Udhyog Bhawan, Tilak Marg, Jaipur. C-Scheme, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AABCR4695J vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA No. 420/JP/2014 fu/kZkj.k o"kZ@Assessment Ye…

DCIT, Jaipur vs. Rajasthan State Industrial Development & Investment Corportation Ltd., Jaipur

In the result, appeals of the assessee are partly allowed and appeals of the Revenues are dismissed

ITA 208/JPR/2015[2012-13]Status: DisposedITAT Jaipur23 Feb 2018AY 2012-13
Section 143(3)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 311/JP/2014 fu/kZkj.k o"kZ@Assessment Year : 2009-10 cuke M/s Rajasthan State Industrial The DCIT, Vs. Development & Investment Corp. Ltd. Circle-6, Udhyog Bhawan, Tilak Marg, Jaipur. C-Scheme, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AABCR4695J vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA No. 420/JP/2014 fu/kZkj.k o"kZ@Assessment Ye…

DCIT, Jaipur vs. Rajasthan State Industrial Development & Investment Corportation Ltd., Jaipur

In the result, appeals of the assessee are partly allowed and appeals of the Revenues are dismissed

ITA 207/JPR/2015[2011-12]Status: DisposedITAT Jaipur23 Feb 2018AY 2011-12
Section 143(3)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 311/JP/2014 fu/kZkj.k o"kZ@Assessment Year : 2009-10 cuke M/s Rajasthan State Industrial The DCIT, Vs. Development & Investment Corp. Ltd. Circle-6, Udhyog Bhawan, Tilak Marg, Jaipur. C-Scheme, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AABCR4695J vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA No. 420/JP/2014 fu/kZkj.k o"kZ@Assessment Ye…