PCIT v. State Bank of Patiala

99 Taxmann.com 286Supreme Court of India2018#571 most cited

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

Disallowance under Section 14A of the Income-tax Act is made only if exempt income is actually earned, and the disallowance cannot exceed the amount of exempt income earned.

170

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. State Bank of Patiala · Section 14A · disallowance under Section 14A · exempt income · no exempt income · expenditure relating to exempt income · limit of disallowance · Supreme Court · 99 Taxmann.com 286 · 259 Taxmann 314

Also reported as

259 Taxmann 314

Sections most often in play

Section 14ASection 143(3)Section 115JBSection 37(1)Section 153ASection 8DSection 139(1)Section 143(2)

Issues it is cited on

section 92b(1)section 92(1)legal expensessection 115jb(2)disallowance under section 14aretrospective amendmentdisallowance of interest expendituredisallowance u/s 14acorporate guaranteesection 80ia(4)section 139(5)section 92b

Judgments citing PCIT v. State Bank of Patiala

The Dy. Commr. of Income Tax, Cir.-1(1), Rajkot-Gujarat vs. M/S Atul Auto Limited, Shapar.Veraval

The appeal is allowed

ITA 251/RJT/2016[2012-13]Status: DisposedITAT Rajkot23 May 2022AY 2012-13

Bench: Shri Waseem Ahmed & Shri T. R. Senthil Kumar

For Appellant: Shri Kapil Sanghvi, A.RFor Respondent: Shri S. S. Rathi, Sr. DR
Section 143(3)Section 14ASection 40Section 80ISection 80J

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT (THROUGH VIRTUAL COURT) BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & SHRI T. R. SENTHIL KUMAR, JUDICIAL MEMBER I.T.A. No.214/Rjt/2016 (Assessment Year: 2012-13) Atul Auto Ltd. Vs. DCIT Plot No. 1 to 4, Survey No. Circle-1(1), 86, Nr. Microwave Towers, Rajkot NH 8B, Shapar Veraval, Tal: Kotda Sangani, Rajkot-360002 [PAN No.AACCA3018M] (Appellant) .. (Respondent) I.T.A. No.251/Rjt/2016 (Assessment Year: 2012-13) DCIT Vs. Atul Auto Ltd. Circle-1(1), Plot No. 1 to 4, Rajkot Survey No. 86, Nr. Microwave Towers, NH 8B, Shapar Veraval, Tal: Kotda Sangani,…

Atul Auto Limited, Rajkot-Gujarat vs. The Dy. Commr. of Income Tax, Cir.-1(1), Rajkot-Gujarat

The appeal is allowed

ITA 214/RJT/2016[2012-13]Status: DisposedITAT Rajkot23 May 2022AY 2012-13

Bench: Shri Waseem Ahmed & Shri T. R. Senthil Kumar

For Appellant: Shri Kapil Sanghvi, A.RFor Respondent: Shri S. S. Rathi, Sr. DR
Section 143(3)Section 14ASection 40Section 80ISection 80J

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT (THROUGH VIRTUAL COURT) BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & SHRI T. R. SENTHIL KUMAR, JUDICIAL MEMBER I.T.A. No.214/Rjt/2016 (Assessment Year: 2012-13) Atul Auto Ltd. Vs. DCIT Plot No. 1 to 4, Survey No. Circle-1(1), 86, Nr. Microwave Towers, Rajkot NH 8B, Shapar Veraval, Tal: Kotda Sangani, Rajkot-360002 [PAN No.AACCA3018M] (Appellant) .. (Respondent) I.T.A. No.251/Rjt/2016 (Assessment Year: 2012-13) DCIT Vs. Atul Auto Ltd. Circle-1(1), Plot No. 1 to 4, Rajkot Survey No. 86, Nr. Microwave Towers, NH 8B, Shapar Veraval, Tal: Kotda Sangani,…

The DCIT, Circle-4(1)(1), Ahmedabad vs. Sintex Industries Ltd., Ahmedabad

Appeal of the Revenue is dismissed

ITA 1477/AHD/2019[2015-16]Status: DisposedITAT Ahmedabad25 Mar 2022AY 2015-16
For Appellant: Shri Ajai Pratap Singh, CIT/D.RFor Respondent: Ms. Amrin Pathan, A.R
Section 10(34)Section 115JSection 14ASection 250(6)Section 263

…& 1478/Ahd/2019 A.Y. 2015-16 & 16-17 Page No 5 DCIT vs. Sintex Industries Ltd. the case of PCIT vs. State Bank of Patiala (supra), Noting that the SLP filed by the revenue against the said decision was dismissed by the Hon’ble Apex Court on 08.11.2018 (2018) 99 Taxmann.com 286. 9. Clearly therefore the proposition of law applied by the Ld. CIT(A) while restricting the disallowance of expenses u/s. 14A to the extent of exempt income earned stands affirmed and is based on the proposition of law laid down by the Hon’ble Apex Court as noted above by the Ld. CIT(A). 10. Ld. D.R. was unable to distinguish the present…

Dy CIT -2(3)(1), Mumbai vs. M/S. Patel Energy Esources Ltd., Mumbai

In the result impugned order is upheld and appeal of the Revenue is dismissed

ITA 327/MUM/2021[2013-14]Status: DisposedITAT Mumbai17 Mar 2022AY 2013-14

Bench: Shri Vikas Awasthy & Shri S.Rifaur Rahmanआअसं. 327/मुं/2021("न.व.2013-14) Dy. Commissioner Of Income Tax -2(3)(1), Room No.509, 5Th Floor, Aaykar Bhavan, M.K.Road, : अपीलाथ"/ Appellant Mumbai 400 020 बनाम/ Vs. M/S. Patel Energy Resources Ltd., Patel Engineering Compound, Patel Estate Road, Jogeshwari(W), Mumbai 400 102 Pan: Aaecp-5477-H : ""थ"/ Respondent Appellant By : Shri R.A.Dhyani Respondent By : Shri Mayur Kisnadwala सुनवाई की तारीख/ : 10/03/2022 Date Of Hearing घोषणा की तारीख / : 17/03/2022 Date Of Pronouncement आदेश/ Order Per Vikas Awasthy, Jm:

For Appellant: Shri R.A.DhyaniFor Respondent: Shri Mayur Kisnadwala
Section 14A

…आयकर अपील"य अ"धकरण मुंबई पीठ “सी ” "ी "वकास अव"थी, "या"यक सद"य एवं "ी एस. "रफौर रहमान, लेखा सद"य के सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI S.RIFAUR RAHMAN, ACCOUNTANT MEMBER आअसं. 327/मुं/2021("न.व.2013-14) Dy. Commissioner of Income Tax -2(3)(1), Room No.509, 5th Floor, Aaykar Bhavan, M.K.Road, : अपीलाथ"/ Appellant Mumbai 400 020 बनाम/ Vs. M/s. Patel Energy Resources Ltd., Patel Engineering Compound, Patel Estate Road, Jogeshwari(W), Mumbai 400 102 PAN: AAECP-5477-H : ""थ"/ Respondent Appellant by : Shri R.A.Dhyani Respondent by : S…

Tanglin Developments Limited, Bangalore vs. The Deputy Commissioner of Income Tax, Central Circle-1(3), Bangalore

In the result, assessee’s appeals are allowed

ITA 146/BANG/2021[2017-18]Status: DisposedITAT Bangalore31 Jan 2022AY 2017-18

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri C Ramesh, C.AFor Respondent: Shri Jairam Raipura, CIT(DR OSD)
Section 43A

…come Tax V. GVK Project & Technical Services Ltd (2019) 106 Taxmann.com 161 (SC). (ii) Pr.Commissioner of Income Tax V. Oil Industry Development Board (2019) 103 Taxmann.com 326 (SC). (iii)Pr.Commissioner of Income Tax, Patiala V. State Bank of Patiala (2018) 99 Taxmann.com 286 (SC). (iv) Commissioner of Income Tax V. Reliance Industries Ltd (2019) 102 Taxmann.com 52 (SC). (v) Pr.Commissioner of Income Tax-2 V. Caraf Builders & Constructions (P) Ltd (2019) 112 Taxmann.com 322 (SC) (vi) CCI Ltd V. JCIT, Udupi Range in ITA No.359/2011. (vii) Cheminvest Ltd V. CIT-IV (2015) 61 Taxmann.com 118 (Delhi) 70. It was sub…

Tanglin Developments Limited, Bangalore vs. The Deputy Commissioner of Income Tax, Central Circle-1(3), Bangalore

In the result, assessee’s appeals are allowed

ITA 145/BANG/2021[2015-16]Status: DisposedITAT Bangalore31 Jan 2022AY 2015-16

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri C Ramesh, C.AFor Respondent: Shri Jairam Raipura, CIT(DR OSD)
Section 43A

…come Tax V. GVK Project & Technical Services Ltd (2019) 106 Taxmann.com 161 (SC). (ii) Pr.Commissioner of Income Tax V. Oil Industry Development Board (2019) 103 Taxmann.com 326 (SC). (iii)Pr.Commissioner of Income Tax, Patiala V. State Bank of Patiala (2018) 99 Taxmann.com 286 (SC). (iv) Commissioner of Income Tax V. Reliance Industries Ltd (2019) 102 Taxmann.com 52 (SC). (v) Pr.Commissioner of Income Tax-2 V. Caraf Builders & Constructions (P) Ltd (2019) 112 Taxmann.com 322 (SC) (vi) CCI Ltd V. JCIT, Udupi Range in ITA No.359/2011. (vii) Cheminvest Ltd V. CIT-IV (2015) 61 Taxmann.com 118 (Delhi) 70. It was sub…

Tanglin Developments Limited, Bangalore vs. The Deputy Commissioner of Income Tax, Central Circle-1(3), Bangalore

In the result, assessee’s appeals are allowed

ITA 144/BANG/2021[2014-15]Status: DisposedITAT Bangalore31 Jan 2022AY 2014-15

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri C Ramesh, C.AFor Respondent: Shri Jairam Raipura, CIT(DR OSD)
Section 43A

…come Tax V. GVK Project & Technical Services Ltd (2019) 106 Taxmann.com 161 (SC). (ii) Pr.Commissioner of Income Tax V. Oil Industry Development Board (2019) 103 Taxmann.com 326 (SC). (iii)Pr.Commissioner of Income Tax, Patiala V. State Bank of Patiala (2018) 99 Taxmann.com 286 (SC). (iv) Commissioner of Income Tax V. Reliance Industries Ltd (2019) 102 Taxmann.com 52 (SC). (v) Pr.Commissioner of Income Tax-2 V. Caraf Builders & Constructions (P) Ltd (2019) 112 Taxmann.com 322 (SC) (vi) CCI Ltd V. JCIT, Udupi Range in ITA No.359/2011. (vii) Cheminvest Ltd V. CIT-IV (2015) 61 Taxmann.com 118 (Delhi) 70. It was sub…

Tanglin Developments Limited, Bangalore vs. The Deputy Commissioner of Income Tax, Central Circle-1(3), Bangalore

In the result, assessee’s appeals are allowed

ITA 143/BANG/2021[2013-14]Status: DisposedITAT Bangalore31 Jan 2022AY 2013-14

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri C Ramesh, C.AFor Respondent: Shri Jairam Raipura, CIT(DR OSD)
Section 43A

…come Tax V. GVK Project & Technical Services Ltd (2019) 106 Taxmann.com 161 (SC). (ii) Pr.Commissioner of Income Tax V. Oil Industry Development Board (2019) 103 Taxmann.com 326 (SC). (iii)Pr.Commissioner of Income Tax, Patiala V. State Bank of Patiala (2018) 99 Taxmann.com 286 (SC). (iv) Commissioner of Income Tax V. Reliance Industries Ltd (2019) 102 Taxmann.com 52 (SC). (v) Pr.Commissioner of Income Tax-2 V. Caraf Builders & Constructions (P) Ltd (2019) 112 Taxmann.com 322 (SC) (vi) CCI Ltd V. JCIT, Udupi Range in ITA No.359/2011. (vii) Cheminvest Ltd V. CIT-IV (2015) 61 Taxmann.com 118 (Delhi) 70. It was sub…

Future Enterprises, Mumbai vs. ACIT, Ward-9(3)(2), Mumbai

Appeal of the asessee are dismissed as not pressed

ITA 4342/MUM/2019[2014-15]Status: DisposedITAT Mumbai28 Jan 2022AY 2014-15
For Appellant: Dinkle HariyaFor Respondent: Achal Sharma
Section 115JSection 143(2)Section 14A

…P a g e | 1 IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORESHRI AMARJIT SINGH, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER The Dy. Commissioner of Vs. M/s Future Enterprises Income Tax -9(3)(2), Ltd. Knowledge House, Room No. 418, 4th Floor Off. Jogeshwari Vikhroli Aayakar Bhawan, Link Road, Shyam Churchgate Nagar, Jogeshwari (E) Mumbai – 400 020 Mumbai 400 060 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. :AAACP6317L Respondent .. Appellant Future Enterprises Ltd. Vs. ACIT, Ward 9(3)(2) Knowledge House Shyam Aayakar Bhawan, Nagar, Off Jogeshwari M.K. Road, Vikhroli Link Road, Mumbai- 400 02…

DCIT-9(3)(2), Mumbai vs. Future Corporate Resources Ltd, Mumbai

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

ITA 4145/MUM/2019[2015-16]Status: DisposedITAT Mumbai28 Jan 2022AY 2015-16
For Appellant: Dinkle HariyaFor Respondent: Achal Sharma
Section 115JSection 143(2)Section 14A

…1 ITA No.4145/Mum/2019 & C.O No.120/Mum/2021 A.Y. 2015-16 The DCIT -9(3)(2) Vs. M/s Future Corporate Resources Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORESHRI AMARJIT SINGH, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER C.O. No. 120/Mum/2021 (A.Y 2015 -16) The Dy. Commissioner of Vs. M/s Future Corporate Income Tax -9(3)(2), Resources Ltd. Room No. 418, Aayakar Knowledge House, Off. Bhawan, Churchgate Jogeshwari Vikhroli Mumbai – 400 020 Link Road, Shyam Nagar, Jogeshwari (E) Mumbai 400 060 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. :AAJCS3979E Respondent .. Appellant Appellant b…

Dy. CIT-9(3)(2), Mumbai vs. M/S Future Enterprises Ltd., Mumbai

Appeal of the asessee are dismissed as not pressed

ITA 3991/MUM/2019[2014-15]Status: DisposedITAT Mumbai28 Jan 2022AY 2014-15
For Appellant: Dinkle HariyaFor Respondent: Achal Sharma
Section 115JSection 143(2)Section 14A

…P a g e | 1 IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORESHRI AMARJIT SINGH, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER The Dy. Commissioner of Vs. M/s Future Enterprises Income Tax -9(3)(2), Ltd. Knowledge House, Room No. 418, 4th Floor Off. Jogeshwari Vikhroli Aayakar Bhawan, Link Road, Shyam Churchgate Nagar, Jogeshwari (E) Mumbai – 400 020 Mumbai 400 060 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. :AAACP6317L Respondent .. Appellant Future Enterprises Ltd. Vs. ACIT, Ward 9(3)(2) Knowledge House Shyam Aayakar Bhawan, Nagar, Off Jogeshwari M.K. Road, Vikhroli Link Road, Mumbai- 400 02…

Jsw Investment Pvt Ltd., Mumbai vs. Dy CIT 5 (2)(1), Mumbai

In the result, both the appeals are dismissed

ITA 8007/MUM/2019[2012-13]Status: DisposedITAT Mumbai27 Jan 2022AY 2012-13
For Appellant: Hiro RaiFor Respondent: Ujjawal Kumar
Section 10(34)Section 14A

…P a g e | 1 IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORESHRI AMARJIT SINGH, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER JSW Investment Pvt. Ltd. Vs. Dy.CIT-5(2)(1) 21, 3rd Floor, Mittal Court, JSW Centre, Bandra Kurla Complex, Bandra (East), 22, Nariman Point, Mumbai – 400 051 Mumbai – 400 020 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. :AAJCS2498G Appellant .. Respondent DCIT, Circle 5(2)(1) Vs. M/s JSW Investment Pvt. Room No. 571, Ltd., 5a, Jindal Mansion, Aaykar Bhawan, Dr. G.D. Deshmukh Marg, Mumbai – 20 Peddar Road, Mumbai – 400 026 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAJCS249…

JCIT(OSD), Circle-1, Salem vs. Arthanari Loom Centre9Textiles) P Ltd, Salem

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

ITA 518/CHNY/2020[2013-14]Status: DisposedITAT Chennai05 Jan 2022AY 2013-14

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. No.518/Chny/2020 िनधा"रण वष"/Assessment Year: 2013-14 The Assistant Commissioner Of M/S. Arthanari Loom Centre (Textiles) Income Tax, Circle 1, Vs. Pvt. Ltd., 78, Sabapathykadu, Salem 636 007. Erumapalayam, Salem 636 015. [Pan: Aabca6496L] (अपीलाथ" /Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By Shri G. Johnson, Addl. Cit : ""थ" की ओर से/Respondent By Shri N. Arjunraj, C.A. : सुनवाई की तारीख/ Date Of Hearing 30.12.2021 : घोषणा की तारीख /Date Of Pronouncement : 05.01.2022 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Revenue Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals), Salem, Dated 29.10.2019 Relevant To The Assessment Year 2013-14. 2. Brief Facts Of The Case Are That The Assessee Is Engaged In The Business Of Manufacturer Of Cotton Fabrics & Filed Its Return Of Income For The Assessment Year 2013-14 On 28.11.2013 Declaring Total Income Of ₹.6,45,25,480/-. The Case Was Selected For Scrutiny & After

Section 143(3)Section 14ASection 263

…आयकर अपीलीय अिधकरण, ‘सी’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI "ी वी. दुगा" राव, "ाियक सद" एवं "ी मनोज कुमार अ"वाल, लेखा सद" के सम" । Before Shri V. Durga Rao, Judicial Member & Shri Manoj Kumar Aggarwal, Accountant Member आयकर अपील सं./I.T.A. No.518/Chny/2020 िनधा"रण वष"/Assessment Year: 2013-14 The Assistant Commissioner of M/s. Arthanari Loom Centre (Textiles) Income Tax, Circle 1, Vs. Pvt. Ltd., 78, Sabapathykadu, Salem 636 007. Erumapalayam, Salem 636 015. [PAN: AABCA6496L] (अपीलाथ" /Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant by Shri G. Johnson, Addl. CIT : ""थ"…

Kotak Securities Ltd, Mumbai vs. Addl CIT Range 4(3), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 1126/MUM/2020[2009-10]Status: DisposedITAT Mumbai04 Oct 2021AY 2009-10
For Appellant: Sh. Farook IraniFor Respondent: Sh. Ashish Heliwal
Section 14A

…आयकर अपीलीय अिधकरण मुंबई पीठ “एच” , मुंबई "ी "वकास अव"थी, "याियक सद"य एवं "ी मनोज कुमार अ"वाल, लेखा सद"य के सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER आअसं. 1126/मुं/2020 (िन.व.2009-10) Kotak Securities Limited. 27, BKC, Bandra Kurla Complex, Bandra East, Mumbai-400051. PAN: AAACK3436F ...... अपीलाथ" /Appellant बनाम Vs. ACIT Range-4(3), Room No. 635, 6th Floor, Aayakar Bhavan, M.K. Road, Mumbai-400020 ..... "ितवाद"/Respondent अपीलाथ" "ारा/ Appellant by : Sh. Farook Irani "ितवाद" "ारा/Respondent by : S…

DCIT, Cen. Circle-4(1), Mumbai vs. M/S. Runwal Developers Pvt. Ltd., Mumbai

ITA 6102/MUM/2019[2016-17]Status: DisposedITAT Mumbai06 Sept 2021AY 2016-17

Bench: Shri Pramod Kumar, Vp & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No. 6102/Mum/2019 (निर्धारण वर्ा / Assessment Year:2016-17) Dcit, Cen, Circle-4(10) बिधम/ M/S. Runwal Developers Room No.1918, 19Th Floor, Pvt. Ltd. Vs. 1St Floor, Runwal Chambers, Air India Building, Nariman Point, Mumbai-400021. First Road, Chembur, Mumbai-400022. आयकर अपील सं/ I.T.A. No. 5294/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2016-17) M/S. Runwal Developers Pvt. बिधम/ Dcit, Cen, Circle-4(10) Room No.1918, 19Th Floor, Ltd. Vs. 1St Floor, Runwal Chambers, Air India Building, Nariman First Road, Chembur, Point, Mumbai-400021. Mumbai-400022. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacr0395J (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Rishabh Shah Revenue By: Shri Bharat Andhle (Dr) सुनवाई की तारीख / Date Of Hearing: 22/06/2021 घोषणा की तारीख /Date Of Pronouncement: 06/09/2021 आदेश / O R D E R Per Amarjit Singh (Jm): The Assessee As Well As Revenue Have Filed The Above Mentioned Appeals Against The Order Dated 20.06.2019 Passed By The Commissioner Of Income Tax (Appeals) -52, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y. 2016-17. Ita. No.6102/Mum/2019 2. The Revenue Has Filed The Present Appeal Against The Order Dated 20.06.2019 Passed By The Commissioner Of Income Tax (Appeals) -52, 5294/M/2019 A.Y. 2016-17 Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2016- 17. 3. The Revenue Has Raised The Following Grounds: -

For Appellant: Shri Rishabh ShahFor Respondent: Shri Bharat Andhle (DR)
Section 115JSection 139(9)Section 143(2)Section 144Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI PRAMOD KUMAR, VP AND SHRI AMARJIT SINGH, JM आयकर अपील सं/ I.T.A. No. 6102/Mum/2019 (निर्धारण वर्ा / Assessment Year:2016-17) DCIT, Cen, Circle-4(10) बिधम/ M/s. Runwal Developers Room No.1918, 19th Floor, Pvt. Ltd. Vs. 1st Floor, Runwal Chambers, Air India Building, Nariman Point, Mumbai-400021. First Road, Chembur, Mumbai-400022. आयकर अपील सं/ I.T.A. No. 5294/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2016-17) M/s. Runwal Developers Pvt. बिधम/ DCIT, Cen, Circle-4(10) Room No.1918, 19th Floor, Ltd. Vs. 1st Floor, Runwal Chambers, Air India Building…

The Sri Gopikrishna Trust, Mumbai vs. Asst CIT 21 (3), Mumbai

Accordingly, the appeal filed by the Revenue is dismissed

ITA 7005/MUM/2019[2015-16]Status: DisposedITAT Mumbai30 Aug 2021AY 2015-16

Bench: Shri S. Rifaur Rahman () & Shri Ravish Sood () Assessment Year: 2015-16 Acit-22(3), The Sri Gopikrishna Trust, 305, 3Rd Floor, Piramal Chambers, Vs. Piramal Tower, Ganpatrao Lalbaug, Parel, Kadam Marg, Lower Parel, Mumbai-400012. Mumbai-400013 Pan No. Aabtt 1795 Q Appellant Respondent Assessment Year: 2015-16 The Sri Gopikrishna Trust, Acit-21(3), Piramal Tower, Ganpatrao Kadam Vs. Room No. 209, Piramal Chambers, Marg, Lower Parel, Lalbaug, Parel, Mumbai-400012. Mumbai-400013 Pan No. Aabtt 1795 Q Appellant Respondent

For Appellant: Mr. Ronak G. Doshi &For Respondent: Mr. Gurbinder Singh, DR
Section 143(2)Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H” MUMBAI BEFORE SHRI S. RIFAUR RAHMAN (ACCOUNTANT MEMBER) AND SHRI RAVISH SOOD (JUDICIAL MEMBER) Assessment Year: 2015-16 ACIT-22(3), The Sri Gopikrishna Trust, 305, 3rd floor, Piramal Chambers, Vs. Piramal Tower, Ganpatrao Lalbaug, Parel, Kadam Marg, Lower Parel, Mumbai-400012. Mumbai-400013 PAN No. AABTT 1795 Q Appellant Respondent Assessment Year: 2015-16 The Sri Gopikrishna Trust, ACIT-21(3), Piramal Tower, Ganpatrao Kadam Vs. Room No. 209, Piramal Chambers, Marg, Lower Parel, Lalbaug, Parel, Mumbai-400012. Mumbai-400013 PAN No. AABTT 1795 Q Appellant Respon…

ACIT 22 (3), Mumbai vs. The Sri Gopikrishna Trust, Mumbai

Accordingly, the appeal filed by the Revenue is dismissed

ITA 6795/MUM/2019[2015-16]Status: DisposedITAT Mumbai30 Aug 2021AY 2015-16

Bench: Shri S. Rifaur Rahman () & Shri Ravish Sood () Assessment Year: 2015-16 Acit-22(3), The Sri Gopikrishna Trust, 305, 3Rd Floor, Piramal Chambers, Vs. Piramal Tower, Ganpatrao Lalbaug, Parel, Kadam Marg, Lower Parel, Mumbai-400012. Mumbai-400013 Pan No. Aabtt 1795 Q Appellant Respondent Assessment Year: 2015-16 The Sri Gopikrishna Trust, Acit-21(3), Piramal Tower, Ganpatrao Kadam Vs. Room No. 209, Piramal Chambers, Marg, Lower Parel, Lalbaug, Parel, Mumbai-400012. Mumbai-400013 Pan No. Aabtt 1795 Q Appellant Respondent

For Appellant: Mr. Ronak G. Doshi &For Respondent: Mr. Gurbinder Singh, DR
Section 143(2)Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H” MUMBAI BEFORE SHRI S. RIFAUR RAHMAN (ACCOUNTANT MEMBER) AND SHRI RAVISH SOOD (JUDICIAL MEMBER) Assessment Year: 2015-16 ACIT-22(3), The Sri Gopikrishna Trust, 305, 3rd floor, Piramal Chambers, Vs. Piramal Tower, Ganpatrao Lalbaug, Parel, Kadam Marg, Lower Parel, Mumbai-400012. Mumbai-400013 PAN No. AABTT 1795 Q Appellant Respondent Assessment Year: 2015-16 The Sri Gopikrishna Trust, ACIT-21(3), Piramal Tower, Ganpatrao Kadam Vs. Room No. 209, Piramal Chambers, Marg, Lower Parel, Lalbaug, Parel, Mumbai-400012. Mumbai-400013 PAN No. AABTT 1795 Q Appellant Respon…

Shearson Investment & Trading Company Pvt Ltd. Industry House, Mumbai vs. ACIT Circle 1(3)(1), Mumbai

In the result, appeal of assessee is partly allowed

ITA 2486/MUM/2019[2013-14]Status: DisposedITAT Mumbai27 Aug 2021AY 2013-14
For Appellant: Ms. Arati VissanjiFor Respondent: Sh. Vijay Jaiswal
Section 14A

…आयकर अपीलीय अिधकरण मुंबई पीठ “जी” , मुंबई "ी "वकास अव"थी, "याियक सद"य एवं "ी मनोज कुमार अ"वाल, लेखा सद"य के सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER आअसं. 2486/मुं/2019 (िन.व.2013-14) Shearson Investment & Trading Co. Pvt. Ltd., Industry House,, 159, Churchgate Reclamation, Mumbai-400020. PAN: AABCS4653H ...... अपीलाथ" /Appellant बनाम Vs. ACIT Circle-1(3)(1), 5th Floor, Aayakar Bhavan, M.K. Road, Churchgate, Mumbai-400020. ..... "ितवाद"/Respondent अपीलाथ" "ारा/ Appellant by : Ms. Arati Vissanji "ि…

DCIT CC - 8 (4), Mumbai vs. Vina Viren Ahuja, Mumbai

ITA 4930/MUM/2018[2013-14]Status: DisposedITAT Mumbai01 Jul 2021AY 2013-14

Bench: Shri Vikas Awasthyआअसं. 4930/मुं/2018 (िन.व.2013-14) Dcit, Cc-8(4), Room No. 676, 6Th Floor, Aayakar Bhavan, M.K. Road, ...... अपीलाथ( /Appellant Mumbai-400020. बनाम Vs. Smt Vina Viren Ahuja 1, Neelkanth Tirth, Road No. 6, Chembur, Mumbai-400071. Pan: Aafpa4893E ..... )ितवाद+/Respondent अपीलाथ( ,ारा/ Appellant By : Sh. Sanjay J. Sethi )ितवाद+ ,ारा/Respondent By : None सुनवाई क- ितिथ/ Date Of Hearing : 17/06/2021 घोषणा क- ितिथ/ Date Of Pronouncement : 01/07/2021 आदेश/ Order Per Vikas Awasthy, J.M: This Appeal By The Revenue Is Directed Against The Order Of Commissioner Of Income Tax (Appeals)-50, Mumbai [Hereinafter Referred To As ‘The Cit(A)’] Dated 20.06.2018 For The Assessment Year (Ay) 2013-14. 2. The Brief Facts Of The Case As Emanating From Records Are: The Assessee Apart From The Business Of Export Of Home Furnishings & Sale Of Handicrafts

For Appellant: Sh. Sanjay J. SethiFor Respondent: None
Section 14A

…आयकर अपीलीय अिधकरण मुंबई पीठ “एस एम सी” , मुंबई IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI "ी "वकास अव"थी, "याियक सद"य के सम" BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER आअसं. 4930/मुं/2018 (िन.व.2013-14) DCIT, CC-8(4), Room No. 676, 6th Floor, Aayakar Bhavan, M.K. Road, ...... अपीलाथ( /Appellant Mumbai-400020. बनाम Vs. Smt Vina Viren Ahuja 1, Neelkanth Tirth, Road No. 6, Chembur, Mumbai-400071. PAN: AAFPA4893E ..... )ितवाद+/Respondent अपीलाथ( ,ारा/ Appellant by : Sh. Sanjay J. Sethi )ितवाद+ ,ारा/Respondent by : None सुनवाई क- ितिथ/ Date of hearing : 17/06/2021 घोषणा क- ितिथ/ Date of pronou…

Minilec India Pvt.Ltd, Pune vs. Assistant Commissioner of Income-Tax, Circle - 11(2), Pune

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

ITA 3100/PUN/2017[2011-12]Status: DisposedITAT Pune06 May 2021AY 2011-12
For Appellant: Shri Kishor PhadkeFor Respondent: Shri Vitthal Bhosale
Section 35

…आयकर अपीलीय अिधकरण “ए” "यायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE (Through Virtual Court) BEFORE SHRI R. S. SYAL, VICE PRESIDENT AND SHRI S. S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA No.3100/PUN/2017 िनधा"रण वष" / Assessment Year : 2011-12 Minilec India Pvt. Ltd., 1073/1-2-3, Mulshi Pirangut, Mutha Road, Mulshi, Pune-412111. PAN: AABCM2682E ……….. आवेदक/Applicant बनाम / V/s. ACIT, Circle-11(2), Pune. ..……""यथ" / Respondent Assessee by : Shri Kishor Phadke Revenue by : Shri Vitthal Bhosale सुनवाई क" तारीख / Date of Hearing : 27.04.2021 घोषणा क" तारीख / Date of Pronounceme…