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

DCIT - 14(2)(1), Mumbai vs. Kotak Mahindra Prime Limited, Mumbai

In the result, the appeal of the Revenue is dismissed

ITA 5659/MUM/2018[2012-13]Status: DisposedITAT Mumbai17 Feb 2020AY 2012-13

Bench: Shri Vikas Awasthy & Shri Rifaur Rahmandy.Commissioner Of Income Tax 14(2)(1) Room No.432, 4Th Floor, Aaykar Bhavan, M.K.Road, Mumbai- 400 021 ...... Appellant

For Appellant: S/Shri F.V.Irani / Chetan KakkaFor Respondent: Shri Narendra Singh Jangpangi
Section 14ASection 36

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI RIFAUR RAHMAN, ACCOUNTANT MEMBER Dy.Commissioner of Income Tax 14(2)(1) Room No.432, 4th Floor, Aaykar Bhavan, M.K.Road, Mumbai- 400 021 ...... Appellant Vs. M/s. Kotak Mahindra Prime Ltd., C-27, “G”Block, Bandra Kurla Complex, Bandra (E), Mumbai 400 051 PAN: AAACK 5934A ..... Respondent M/s. Kotak Mahindra Prime Ltd., C-27, “G”Block, Bandra Kurla Complex, Bandra (E), Mumbai 400 051 PAN: AAACK 5934A ..... Appellant Vs. Dy.Commissioner of Income Tax 14(2)(1) Room No.432, 4th Floor, Aaykar Bhavan,…

Kotak Mahindra Prime Limited, Mumbai vs. ACIT (Hq) (Judl) to the Pr. CIT . 14, Mumbai

In the result, the appeal of the Revenue is dismissed

ITA 5603/MUM/2018[2012-13]Status: DisposedITAT Mumbai17 Feb 2020AY 2012-13

Bench: Shri Vikas Awasthy & Shri Rifaur Rahmandy.Commissioner Of Income Tax 14(2)(1) Room No.432, 4Th Floor, Aaykar Bhavan, M.K.Road, Mumbai- 400 021 ...... Appellant

For Appellant: S/Shri F.V.Irani / Chetan KakkaFor Respondent: Shri Narendra Singh Jangpangi
Section 14ASection 36

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI RIFAUR RAHMAN, ACCOUNTANT MEMBER Dy.Commissioner of Income Tax 14(2)(1) Room No.432, 4th Floor, Aaykar Bhavan, M.K.Road, Mumbai- 400 021 ...... Appellant Vs. M/s. Kotak Mahindra Prime Ltd., C-27, “G”Block, Bandra Kurla Complex, Bandra (E), Mumbai 400 051 PAN: AAACK 5934A ..... Respondent M/s. Kotak Mahindra Prime Ltd., C-27, “G”Block, Bandra Kurla Complex, Bandra (E), Mumbai 400 051 PAN: AAACK 5934A ..... Appellant Vs. Dy.Commissioner of Income Tax 14(2)(1) Room No.432, 4th Floor, Aaykar Bhavan,…

Real Utility Engineers Ltd, Mumbai vs. DCIT 10(1), Mumbai

In the result, all the appeals are partly allowed as indicated above

ITA 6066/MUM/2013[2008-09]Status: DisposedITAT Mumbai03 Feb 2020AY 2008-09

Bench: Sri Mahavir Singh, Vp & Sri Manoj Kumar Aggarwal, Am आयकर अपील िं./ Ita No. 6066/Mum/2013 (ननर्ाारण वर्ा / Assessment Year 2008-09) आयकर अपील िं./ Ita No. 7181/Mum/2014 (ननर्ाारण वर्ा / Assessment Year 2010-11) आयकर अपील िं./ Ita No. 7722/Mum/2014 (ननर्ाारण वर्ा / Assessment Year 2010-11) Crest Logistics & Engineers The Dy. Commissioner Of Income Private Limited Tax, Circle 10(1), (New Jurisdiction (Erstwhile Rel Utility Engineers Pvt. Dy. Cit 14(3)(1), Mumbai बनाम / Ltd. Formerly Known As Sonata Vs. Investments Ltd.) (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) स्र्थायी लेखा िं./Pan No. Aaccr7266A आयकर अपील िं./ Ita No. 5905/Mum/2013 (ननर्ाारण वर्ा / Assessment Year 2008-09) आयकर अपील िं./ Ita No. 6823/Mum/2014 (ननर्ाारण वर्ा / Assessment Year 2010-11) The Dy. Commissioner Of Income Crest Logistics & Engineers Tax, Circle 10(1), (New Jurisdiction Private Limited बनाम Dy. Cit 14(3)(1), Mumbai (Erstwhile Rel Utility Engineers / Pvt. Ltd. Formerly Known As Vs. Sonata Investments Ltd.) (अपीलार्थी / Appellant) (प्रत्यर्थी/ Respondent) अपीलार्थी की ओर े/ Appellant By : S/Shri Jitendra Sanghavi, Amit Khatiwala, Ars’ प्रत्यर्थी की ओर े/ Respondent By : Shri Jayant Jhaveri, Dr

For Appellant: S/Shri Jitendra SanghaviFor Respondent: Shri Jayant Jhaveri, DR
Section 115JSection 143(3)Section 14ASection 3

…आयकर अपीलीय अधिकरण “D” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI श्री महावीर स िंह, उपाध्यक्ष एविं श्री मनोज कुमार अग्रवाल, लेखा दस्य के मक्ष । BEFORE SRI MAHAVIR SINGH, VP AND SRI MANOJ KUMAR AGGARWAL, AM आयकर अपील िं./ ITA No. 6066/Mum/2013 (ननर्ाारण वर्ा / Assessment Year 2008-09) आयकर अपील िं./ ITA No. 7181/Mum/2014 (ननर्ाारण वर्ा / Assessment Year 2010-11) आयकर अपील िं./ ITA No. 7722/Mum/2014 (ननर्ाारण वर्ा / Assessment Year 2010-11) Crest Logistics and Engineers The Dy. Commissioner of Income Private Limited Tax, Circle 10(1), (New Jurisdiction (Erstwhile REL Utility Engine…

Khorakiwala Holdings and Investments Pvt. Ltd., Mumbai vs. Asst CIT 14(2(1), Mumbai

Appeal is dismissed

ITA 2177/MUM/2019[2013-14]Status: DisposedITAT Mumbai29 Jan 2020AY 2013-14

Bench: Shri Rajesh Kumar & Shri Amarjit Singhassessment Year: 2013-14

For Appellant: Dr. K. Shivaram, A.R. &For Respondent: Shri B. Srinivas, D.R &
Section 14ASection 2(22)(e)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “H”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, JUDICIAL MEMBER Assessment Year: 2013-14 M/s. Khorakiwala The Assistant Holdings and Investments Commissioner of Income Pvt. Ltd., Tax-14(2)(1), Wockhardt Towers, Vs. Aayakar Bhavan, Bandra Kurla Complex, M.K. Road, Bandra (East), Mumbai - 400020 Mumbai PAN: AAACK1955D (Appellant) (Respondent) Assessment Year: 2013-14 The DCIT -14(2)(1), M/s. Khorakiwala Room No.432, 4th Floor, Holdings and Investments Aayakar Bhavan, Pvt. Ltd., M.K. Road, Vs. Wockhardt Towers, Marine Lines, Bandr…

DCIT Cen Cir 7(3), Mumbai vs. Roselab Finance Ltd, Mumbai

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

ITA 6341/MUM/2018[2012-13]Status: DisposedITAT Mumbai22 Jan 2020AY 2012-13

Bench: Shri Saktijit Dey & Shri Rajesh Kumar

For Appellant: Smt. Jothilakshmi NayakFor Respondent: Shri Yogesh A. Thar
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER & SHRI RAJESH KUMAR, ACCOUNTANT MEMBER I.T.A. Nos. 6341/Mum/2018 Assessment Years : 2012-13 DCIT Central Circle 7(3) Roselab Finance Ltd बनाम/ R.No. 655, 6th Floor, 412,71-G, Vardhman Vs. Aayakar Bhavan, M.K Chamber, CP Road, Road, Mumbai. Horniman Circle, For, Mumbai. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACR9134M .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से / Appellant by : Smt. Jothilakshmi Nayak ""यथ" क" ओर से/Respondent by : Shri Yogesh A. Thar सुनवाई क" तार"ख / Date of Hearing 09.01.2020 घो…

Siroya Developers Pvt.Ltd., Mumbai vs. Siroya Developers Pvt. Ltd., Mumbai

The appeal of the assessee is partly allowed in terms of our aforesaid observations

ITA 3668/MUM/2018[2012-13]Status: DisposedITAT Mumbai10 Jan 2020AY 2012-13

Bench: Shri Manoj Kumar Aggarwal & Shri Ravish Soodm/S Siroya Developers Pvt. Ltd. Dy. Commissioner Of Income-Tax-3(3)(2), 808, Raheja Chambers, Aayakar Bhavan, M.K. Road, Nariman Point, Vs. Mumbai – 400 020 Mumbai – 400 021

For Appellant: Shri B.V. JhaveriFor Respondent: Shri N. Padmanaban, Sr. A.R
Section 10(34)Section 115JSection 143(1)Section 143(2)Section 143(3)Section 14A

…M/s Siroya Developers Pvt. Ltd. Vs. Dy. Commissioner of Income Tax-3(3)(2) 1 ITA No.3668/Mum/2018 A.Y. 2012-13 IN THE INCOME TAX APPELLATE TRIBUNAL “G” Bench, Mumbai Before Shri Manoj Kumar Aggarwal, Accountant Member and Shri Ravish Sood, Judicial Member M/s Siroya Developers Pvt. Ltd. Dy. Commissioner of Income-tax-3(3)(2), 808, Raheja Chambers, Aayakar Bhavan, M.K. Road, Nariman Point, Vs. Mumbai – 400 020 Mumbai – 400 021 PAN – AAACS7975D (Appellant) (Respondent) Appellant by: Shri B.V. Jhaveri Respondent by: Shri N. Padmanaban, Sr. A.R Date of Hearing: 08.01.2020 Date of Pronouncement: 10.01.2020 O R…

The Dy. CIT, Circle-1(1)(1), Ahmedabad vs. Adani Properties Pvt. Ltd., Ahmedabad

In the result, the appeal of the Assessee is allowed and the appeal of the Revenue is dismissed

ITA 2806/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad06 Jan 2020AY 2013-14

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed1. आयकर अपील सं./Ita No. 2617/Ahd/2017 2. आयकर अपील सं./Ita No. 2806/Ahd/2017 ("नधा"रण वष"/Assessment Year : 2013-14) 1. Adani Properties Pvt.Ltd. 1.The Dcit बनाम/ (Also Known As Adani Agro Circle-1(1)(1) Vs. Private Limited) Ahmedabad 8Th Floor, Shikhar Nr.Mithakhali Six Roads Navrangpura Ahmedabad 380 009 2. The Dcit 2.Adani Properties Circle-1(1)(1) Pvt.Ltd., Ahmedabad Ahmedabad "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabca 3182 H .. (अपीलाथ"/Appellants) (""यथ" / Respondents) Assessee By : Shri Vartik Chokshi & Shri Biren Shah, Ars Revenue By : Shri Alok Singh, Cit-Dr

For Appellant: Shri Vartik Chokshi &For Respondent: Shri Alok Singh, CIT-DR
Section 14A

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “ B ” BENCH, AHMEDABAD BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER 1. आयकर अपील सं./ITA No. 2617/Ahd/2017 2. आयकर अपील सं./ITA No. 2806/Ahd/2017 ("नधा"रण वष"/Assessment Year : 2013-14) 1. Adani Properties Pvt.Ltd. 1.The DCIT बनाम/ (Also known as Adani Agro Circle-1(1)(1) Vs. Private Limited) Ahmedabad 8th Floor, Shikhar Nr.Mithakhali Six Roads Navrangpura Ahmedabad 380 009 2. The DCIT 2.Adani Properties Circle-1(1)(1) Pvt.Ltd., Ahmedabad Ahmedabad "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : A…

Adani Properties Pvt. Ltd.(Also Known As Adani Agro Private Limited), Ahmedabad vs. The Dy. Commissioner of Income Tax, Circle-1(1)(1), Ahmedabad

In the result, the appeal of the Assessee is allowed and the appeal of the Revenue is dismissed

ITA 2617/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad06 Jan 2020AY 2013-14

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed1. आयकर अपील सं./Ita No. 2617/Ahd/2017 2. आयकर अपील सं./Ita No. 2806/Ahd/2017 ("नधा"रण वष"/Assessment Year : 2013-14) 1. Adani Properties Pvt.Ltd. 1.The Dcit बनाम/ (Also Known As Adani Agro Circle-1(1)(1) Vs. Private Limited) Ahmedabad 8Th Floor, Shikhar Nr.Mithakhali Six Roads Navrangpura Ahmedabad 380 009 2. The Dcit 2.Adani Properties Circle-1(1)(1) Pvt.Ltd., Ahmedabad Ahmedabad "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aabca 3182 H .. (अपीलाथ"/Appellants) (""यथ" / Respondents) Assessee By : Shri Vartik Chokshi & Shri Biren Shah, Ars Revenue By : Shri Alok Singh, Cit-Dr

For Appellant: Shri Vartik Chokshi &For Respondent: Shri Alok Singh, CIT-DR
Section 14A

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ अहमदाबाद । IN THE INCOME TAX APPELLATE TRIBUNAL “ B ” BENCH, AHMEDABAD BEFORE SHRI RAJPAL YADAV, JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER 1. आयकर अपील सं./ITA No. 2617/Ahd/2017 2. आयकर अपील सं./ITA No. 2806/Ahd/2017 ("नधा"रण वष"/Assessment Year : 2013-14) 1. Adani Properties Pvt.Ltd. 1.The DCIT बनाम/ (Also known as Adani Agro Circle-1(1)(1) Vs. Private Limited) Ahmedabad 8th Floor, Shikhar Nr.Mithakhali Six Roads Navrangpura Ahmedabad 380 009 2. The DCIT 2.Adani Properties Circle-1(1)(1) Pvt.Ltd., Ahmedabad Ahmedabad "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : A…

Essar Ports Ltd, Mumbai vs. DCIT 5(1)(2), Mumbai

The appeal of the assessee is partly allowed in terms of our aforesaid observations

ITA 1831/MUM/2015[2010-11]Status: DisposedITAT Mumbai06 Jan 2020AY 2010-11

Bench: Shri M.Balaganesh & Shri Ravish Soodm/S Essar Ports Ltd. Dcit, 5(1)(2) (Formerly Known As Essar Shipping Ports & Logistics Ltd.) Aayakar Bhavan, 11, K.K. Marg, Mahalaxmi, Vs. Mumbai - 400020 Mumbai – 400 034

For Appellant: Shri Anuj Kisnadwala, A.RFor Respondent: Shri Anand Mohan, cit D.R
Section 115JSection 143(1)Section 143(2)Section 143(3)Section 144C(1)Section 14ASection 92C

…P a g e | 1 ITA No.1831/Mum/2015 A.Y. 2010-11 M/s Essar Ports Ltd. Vs. DCIT,5(1)(2) IN THE INCOME TAX APPELLATE TRIBUNAL “K” Bench, Mumbai Before Shri M.Balaganesh, Accountant Member and Shri Ravish Sood, Judicial Member M/s Essar Ports Ltd. DCIT, 5(1)(2) (formerly known as Essar Shipping Ports & Logistics Ltd.) Aayakar Bhavan, 11, K.K. Marg, Mahalaxmi, Vs. Mumbai - 400020 Mumbai – 400 034 PAN – AAACE8391D (Appellant) (Respondent) Appellant by: Shri Anuj Kisnadwala, A.R Respondent by: Shri Anand Mohan, cit D.R Date of Hearing: 11.10.2019 Date of Pronouncement: 06.01.2020 O R D E R PER RAVISH SOOD, JM The p…

Smt. Kavita Dipesh Shah, Surat vs. The Pr. CIT-2, Surat

In the result, the appeal of the assessee is allowed

ITA 219/SRT/2019[2014-15]Status: DisposedITAT Surat10 Dec 2019AY 2014-15

Bench: Shri Amarjit Singh & Shri O.P.Meenaआ.अ.सं./I.T.A No.219/Srt/2019 "नधा"रणवष"/Assessment Year: 2014-15 Shri Kavita Dipesh Shah, Vs. Principal Commissioner Of 1, Vishal House, Next To Gautam Income-Tax- 2, Surat Market, Kamela Darwaja, Ring Road, Surat. [Pan: Anhps 4998 R] अपीलाथ" / Appellant ""यथ"/Respondent "नधा"रतीक"ओरसे /Assessee By Shri Rasesh Shah, Ca राज"वक"ओरसे /Revenue By Shri O.P. Singh, Cit(D.R.)

Section 143Section 143(3)Section 14ASection 263Section 57Section 8D

…Kavita Dipesh Shah v. Pr. CIT-2 Surat /ITA No.219/SRT/2019 for A.Y. 2014-15 Page 1 of 16 आयकर अपील"य अ"धकरण, सुरत "यायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE SHRI AMARJIT SINGH, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER आ.अ.सं./I.T.A No.219/SRT/2019 "नधा"रणवष"/Assessment Year: 2014-15 Shri Kavita Dipesh Shah, Vs. Principal Commissioner of 1, Vishal House, Next to Gautam Income-Tax- 2, Surat Market, Kamela Darwaja, Ring Road, Surat. [PAN: ANHPS 4998 R] अपीलाथ" / Appellant ""यथ"/Respondent "नधा"रतीक"ओरसे /Assessee by Shri Rasesh Shah, CA राज"वक"ओरसे /Revenue by Shri O.P…

Shri Dipesh L. Shah, Surat vs. Pr. CIT-2, Surat

In the result, the appeal of the assessee is allowed

ITA 218/SRT/2019[2014-15]Status: DisposedITAT Surat10 Dec 2019AY 2014-15

Bench: Shri Amarjit Singh & Shri O.P.Meenaआ.अ.सं./I.T.A No.218/Srt/2019 "नधा"रणवष"/Assessment Year: 2014-15 Shri Dipesh L Shah, Vs. Principal Commissioner Of 1, Vishal House, Next To Gautam Income-Tax- 2, Surat Market, Kamela Darwaja, Ring Road Surat [Pan: Afsps 3839J] अपीलाथ" / Appellant ""यथ"/Respondent "नधा"रतीक"ओरसे /Assessee By Shri Rasesh Shah, Ca राज"वक"ओरसे /Revenue By Shri Prasenjit Singh, Cit(D.R.)

Section 143Section 143(3)Section 14ASection 263Section 57Section 8D

…Dipesh L Shah v. Pr. CIT-2 Surat /ITA No.218/SRT/2019 for A.Y. 2014-15 Page 1 of 15 आयकरअपील"यअ"धकरण,सुरत"यायपीठ,सुरत IN THE INCOME TAX APPELLATE TRIBUNAL SURAT BENCH, SURAT BEFORE SHRI AMARJIT SINGH, JUDICIAL MEMBER AND SHRI O.P.MEENA, ACCOUNTANT MEMBER आ.अ.सं./I.T.A No.218/SRT/2019 "नधा"रणवष"/Assessment Year: 2014-15 Shri Dipesh L Shah, Vs. Principal Commissioner of 1, Vishal House, Next To Gautam Income-Tax- 2, Surat Market, Kamela Darwaja, Ring Road Surat [PAN: AFSPS 3839J] अपीलाथ" / Appellant ""यथ"/Respondent "नधा"रतीक"ओरसे /Assessee by Shri Rasesh Shah, CA राज"वक"ओरसे /Revenue by Shri Prasenjit Singh, CIT(…

ITO Corporate Ward 2(2), Chennai vs. Four M Maritime Pvt. Ltd., Chennai

In the result both the appeals of the Revenue and cross objections of the assessee are allowed for statistical purposes

ITA 1224/CHNY/2019[2015-16]Status: DisposedITAT Chennai06 Dec 2019AY 2015-16

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं./I.T.A.Nos.1223 & 1224/Chny/2019 & C.O. Nos. 67 & 68/Chny/2019 [In Ita Nos.1223 & 1224/Chny/2019] ("नधा"रण वष" / Assessment Years: 2014-15 & 2015-16) The Income Tax Officer, Vs M/S. Four M Maritime Pvt. Ltd., Corporate Ward – 2(2), No.4, Buharia Towers, Moores Egmore, Chennai – 34. Chennai – 600 006. Pan: Aaacf 6163E (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri Ar.V. Sreenivasan, Jcit राज" की ओर से /Revenue By : Ms. S. Sriniranjani, Advocate िनधा"रती की ओर से /Assessee By सुनवाई क" तार"ख/Date Of Hearing : 20.11.2019 घोषणा क" तार"ख /Date Of Pronouncement : 06.12.2019

For Respondent: Ms. S. Sriniranjani, Advocate
Section 115VSection 14A

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘A’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन,"याियक सद"य एवं "ी एस जयरामन, लेखा सद"य के सम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.Nos.1223 & 1224/CHNY/2019 & C.O. Nos. 67 & 68/CHNY/2019 [in ITA Nos.1223 & 1224/Chny/2019] ("नधा"रण वष" / Assessment Years: 2014-15 & 2015-16) The Income Tax Officer, Vs M/s. Four M Maritime Pvt. Ltd., Corporate Ward – 2(2), No.4, Buharia Towers, Moores Egmore, Chennai – 34. Chennai – 600 006. PAN: AAACF 6163E (अपीलाथ"/Appellant) (""यथ"/Respondent)…

ITO Corporate Ward 2(2), Chennai vs. Four M Maritime Pvt. Ltd., Chennai

In the result both the appeals of the Revenue and cross objections of the assessee are allowed for statistical purposes

ITA 1223/CHNY/2019[2014-15]Status: DisposedITAT Chennai06 Dec 2019AY 2014-15

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं./I.T.A.Nos.1223 & 1224/Chny/2019 & C.O. Nos. 67 & 68/Chny/2019 [In Ita Nos.1223 & 1224/Chny/2019] ("नधा"रण वष" / Assessment Years: 2014-15 & 2015-16) The Income Tax Officer, Vs M/S. Four M Maritime Pvt. Ltd., Corporate Ward – 2(2), No.4, Buharia Towers, Moores Egmore, Chennai – 34. Chennai – 600 006. Pan: Aaacf 6163E (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri Ar.V. Sreenivasan, Jcit राज" की ओर से /Revenue By : Ms. S. Sriniranjani, Advocate िनधा"रती की ओर से /Assessee By सुनवाई क" तार"ख/Date Of Hearing : 20.11.2019 घोषणा क" तार"ख /Date Of Pronouncement : 06.12.2019

For Respondent: Ms. S. Sriniranjani, Advocate
Section 115VSection 14A

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘A’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन,"याियक सद"य एवं "ी एस जयरामन, लेखा सद"य के सम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.Nos.1223 & 1224/CHNY/2019 & C.O. Nos. 67 & 68/CHNY/2019 [in ITA Nos.1223 & 1224/Chny/2019] ("नधा"रण वष" / Assessment Years: 2014-15 & 2015-16) The Income Tax Officer, Vs M/s. Four M Maritime Pvt. Ltd., Corporate Ward – 2(2), No.4, Buharia Towers, Moores Egmore, Chennai – 34. Chennai – 600 006. PAN: AAACF 6163E (अपीलाथ"/Appellant) (""यथ"/Respondent)…

Forever Flourishing Finance & Inv. Pvt. Ltd., Mumbai vs. DCIT - CC- 3(4), Mumbai

In the result, assessee’s appeal is partly allowed

ITA 4933/MUM/2018[2014-15]Status: DisposedITAT Mumbai02 Dec 2019AY 2014-15

Bench: Shri Shamim Yahya (Am) & Shri Amarjit Singh (Jm)

Section 14A

…THE INCOME TAX APPELLATE TRIBUNAL “SMC” Bench, Mumbai Before Shri Shamim Yahya (AM) & Shri Amarjit Singh (JM) I.T.A. No. 4933/Mum/2018 (Assessment Year 2014-15) Forever Flourishing Finance DCIT, CC-3(4) Vs. & Inv. P. Ltd. Room No. 1915 A/401, Pearl Arcade 19th Floor Opp. P.K. Jewellers Air India Building Dawood Baugh Lane Nariman Point Andheri West Mumbai-400 021. Mumbai-400 058. PAN :AAACF3117Q (Appellant) (Respondent) Assessee by Shri R.C. Jain Department by Shri Chaitanya Anjaria Date of Hearing 04.09.2019 Date of Pronouncement 02.12.2019 O R D E R Per Shamim Yahya (AM) :- This appeal by the assessee…

M/S.Kollam Royal Park Hotel & Resorts P> Ltd, Kollam vs. The ACIT, Circle-1, Kollam

In the result, the appeal filed by the assessee is allowed

ITA 268/COCH/2019[2014-15]Status: DisposedITAT Cochin13 Nov 2019AY 2014-15

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

Section 143(3)Section 14ASection 263

…1 IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN BEFORE S/SHRI CHANDRA POOJARI, AM & GEORGE GEORGE K., JM I.T.A. No. 268/Coch/2019 Assessment Year : 2014-15 The Kollam Royal Park Hotel & Vs. The Assistant Commissioner of Resort Pvt. Ltd., Income-tax, Circle-1, Kollam. Ward No. XV, Door No. 224, Mathilil P.O., Kollam. [PAN:AADCK 8403D] (Assessee- Appellant) (Revenue-Respondent) Assessee by Shri Rajeev R., CA Revenue by Shri Shantham Bose, CIT(DR) Date of hearing 05/11/2019 Date of pronouncement 13/11/2019 O R D E R Per GEORGE GEORGE K. JM: This appeal filed at the instance of the assesse…

Infolink Solutions P.Ltd, Mumbai vs. DCIT Cen Cir 09, Mumbai

In the result, appeal filed by the assessee for assessment year 2009-

ITA 572/MUM/2016[2009-10]Status: DisposedITAT Mumbai29 Oct 2019AY 2009-10

Bench: Shri S. Rifaur Rahman (Am) & Shri Ram Lal Negi (Jm) Assessment Year: 2009-10 Infolink Solutions Pvt. Ltd., The Deputy Commissioner Of 45/2225, 2Nd Floor, Income Tax, Central Circle-09, Samadhan Chs Ltd. Mumbai Near Mhada Office, Vs. Gandi Nagar, Bandra (East), Mumbai - 400051 Pan: Aaaci9120N (Appellant) (Respondent) Assessee By : Manish Shah/Ms. Miyanta Mehta (Ar) Revenue By : Shri Awungshi Girison (Dr) Date Of Hearing: 09/09/2019 Date Of Pronouncement: 29/10/2019

For Appellant: Manish Shah/Ms. Miyanta Mehta (AR)For Respondent: Shri Awungshi Girison (DR)
Section 132Section 143Section 143(3)Section 148Section 14ASection 153C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “C”, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN (AM) AND SHRI RAM LAL NEGI (JM) Assessment Year: 2009-10 Infolink Solutions Pvt. Ltd., The Deputy Commissioner of 45/2225, 2nd Floor, Income Tax, Central Circle-09, Samadhan CHS Ltd. Mumbai Near MHADA Office, Vs. Gandi Nagar, Bandra (East), Mumbai - 400051 PAN: AAACI9120N (Appellant) (Respondent) Assessee by : Manish Shah/Ms. Miyanta Mehta (AR) Revenue by : Shri Awungshi Girison (DR) Date of Hearing: 09/09/2019 Date of Pronouncement: 29/10/2019 O R D E R PER RAM LAL NEGI, JM This appeal has been filed by the assessee…

The Dy. Commissioner of Income Tax, Circle-1(1)(1), Ahmedabad vs. M/S. Asian Granito India Ltd., Ahmedabad

In the result, the appeal of the Revenue is dismissed

ITA 2451/AHD/2016[2013-14]Status: DisposedITAT Ahmedabad23 Oct 2019AY 2013-14
For Appellant: Shri Ankit Talsania, A.RFor Respondent: Shri O.P. Sharma, C.I.T.DR
Section 10(34)Section 115JSection 14A

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’C’’ BENCH, AHMEDABAD BEFORE, SHRI WASEEM AHMED, ACCOUNTANT MEMBER And Ms. MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./ITA No.1517/AHD/2016 "नधा"रण वष"/Asstt. Year: 2012-13 & आयकर अपील सं./ITA No. 2451/AHD/2016 "नधा"रण वष"/Asstt. Year: 2013-14 D.C.I.T. Asian Grantio India Ltd. Cir.1(1)(1), Vs. 22-Dev Arc, Ahmedabad Opp. Iskon Temple, S.G. Highway, Ahmedabad PAN: AAFCA2340H (Applicant) (Respondent) Revenue by : Shri O.P. Sharma, C.I.T.DR Assessee by : Shri Ankit Talsania, A.R सुनवाई क" तार"ख/Date of Hearing : 01/08/2019 घोषणा क" तार"ख /…

The Dy. Commissioner of Income Tax, Circle-1(1)(1), Ahmedabad vs. M/S. Asian Granito India Ltd., Ahmedabad

In the result, the appeal of the Revenue is dismissed

ITA 1517/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad23 Oct 2019AY 2012-13
For Appellant: Shri Ankit Talsania, A.RFor Respondent: Shri O.P. Sharma, C.I.T.DR
Section 10(34)Section 115JSection 14A

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’C’’ BENCH, AHMEDABAD BEFORE, SHRI WASEEM AHMED, ACCOUNTANT MEMBER And Ms. MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./ITA No.1517/AHD/2016 "नधा"रण वष"/Asstt. Year: 2012-13 & आयकर अपील सं./ITA No. 2451/AHD/2016 "नधा"रण वष"/Asstt. Year: 2013-14 D.C.I.T. Asian Grantio India Ltd. Cir.1(1)(1), Vs. 22-Dev Arc, Ahmedabad Opp. Iskon Temple, S.G. Highway, Ahmedabad PAN: AAFCA2340H (Applicant) (Respondent) Revenue by : Shri O.P. Sharma, C.I.T.DR Assessee by : Shri Ankit Talsania, A.R सुनवाई क" तार"ख/Date of Hearing : 01/08/2019 घोषणा क" तार"ख /…

DCIT CC-4(2), Central Range-4, Mumbai vs. Vakrangee Ltd, Mumbai

In the result, appeal of the Revenue is dismissed and cross objection of the assessee is partly allowed as indicated above

ITA 2215/MUM/2018[2014-15]Status: DisposedITAT Mumbai23 Oct 2019AY 2014-15

Bench: Shri C.N. Prasad, Hon'Ble & Shri N.K. Pradhan, Hon'Bledy. Commissioner Of Income-Tax V. M/S. Vakrangee Limited Central Circle – 4(2) Vakrangee Corporate House Central Range – 4 Plot No. 93, Road No. 16 R.No. 1918, 19Th Floor Midc, Marol, Andheri (E) Air India Building, Nariman Point Mumbai – 400 093 Mumbai – 400 021 Pan: Aaacv9920D

For Appellant: Shri Dharmesh ShahFor Respondent: Shri Harkamal Sohi Sandhu
Section 115JSection 14ASection 36(1)(iii)Section 40Section 43B

…of ₹.96,952/- and from sale of investment of ₹.33,350/- aggregating to ₹.1,30,302/-. Ld. Counsel for the assessee relying on the decision of the Hon'ble Supreme Court in the case of PCIT v. State Bank 9 C.O.No. 158/MUM/2019 M/s. Vakrangee Limited of Patiala [99 Taxmann.com 286] submits that the disallowance u/s. 14A of the Act cannot exceed exempt income. 14. Ld. DR vehemently supported the orders of the authorities below. 15. We observe that in the decision of the Hon'ble Supreme Court in the case of PCIT v. State Bank of Patiala (supra) the Special Leave Petition filed against the decision of the Hon'ble Pun…

DCIT Corportate Circle 2(1), Chennai vs. Ennore Tank Terminals Pvt. Ltd., Chennai

In the result, appeal filed by the Revenue is dismissed

ITA 1582/CHNY/2019[2014-15]Status: DisposedITAT Chennai17 Oct 2019AY 2014-15

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyआयकर अपील सं./Ita No.1582/Chny/2019 "नधा"रण वष" /Assessment Year: 2014-15

For Appellant: Shri P.Ranga Ramanujam, CAFor Respondent: 17.10.2019
Section 11Section 143(3)Section 14A

…आयकर अपील"य अ"धकरण, ‘सी’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी इंटूर" रामा राव, लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी, "या"यक सद"य के सम" BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER आयकर अपील सं./ITA No.1582/Chny/2019 "नधा"रण वष" /Assessment Year: 2014-15 The Dy. Commissioner of Income Tax, Vs. M/s. Ennore Tank Terminals Corporate Circle-2(1), Pvt. Ltd., Chennai. No.9, Neeladri Building, Cenotaph Road, Alwarpet, Chennai – 600 018. [PAN: AABCE 3918K] (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri A. Sundararajan, Addl.CIT अपीलाथ" क"…