PCIT v. Texport Overseas (P.) Ltd.

114 Taxmann.com 568High Court2020#1648 most cited

What is PCIT v. Texport Overseas (P.) Ltd. authority for?

A reference to the Transfer Pricing Officer (TPO) is invalid and bad in law, which renders consequential Transfer Pricing adjustments by the Assessing Officer liable for deletion.

69

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2020 to 2026.

Also referred to as

PCIT v. Texport Overseas (P.) Ltd. · TPO reference invalid · bad in law · Transfer Pricing adjustments · Section 92BA · Section 92CA · deletion of TP adjustments · jurisdiction of TPO · Section 144C(3)

Sections most often in play

Section 115JBSection 143(3)Section 92BASection 92CASection 144C(3)Section 14ASection 40A(2)(b)Section 92BA(i)
Read the full judgment

Issues it is cited on

section 92ba(i)section 50(1)section 70(2)section 92basection 6(1)section 80absection 54esection 80msection 10(15)section 10(33)section 54ecsection 3a

Judgments citing PCIT v. Texport Overseas (P.) Ltd.

M/S. Bhuwalka Steel Industries Limited, Bangalore vs. The Deputy Commissioner of Income Tax, Circle - 1(1)(2), Bangalore

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

ITA 1599/BANG/2019[2015-16]Status: DisposedITAT Bangalore31 May 2023AY 2015-16

Bench: Shri George George K & Shri Laxmi Prasad Sahu

For Appellant: Shri. T. Srinivasa, CAFor Respondent: Shri. Sunil Kumar Singh, CIT(DR)(ITAT), Bengaluru
Section 143(3)Section 92BSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER ITA Nos.3433 Bang/2018 & 1599/Bang/2019 Assessment Years : 2014-15 & 2015-16 M/s.Bhuwalka Steel Industries Ltd., Income Tax Officer, 10th Mile, Old Madras Road, Ward – 1(1)(4) Bandapura Village, Vs. / DCIT, Circle 1(1)(2), Bengaluru – 560 049. Bengaluru. PAN : AAACB 7389 J APPELLANT RESPONDENT Assessee by : Shri. T. Srinivasa, CA Revenue by : Shri. Sunil Kumar Singh, CIT(DR)(ITAT), Bengaluru. Date of hearing : 03.05.2023 Date of Pronouncement : 31.05.2023 O R D E R Per Laxmi P…

M/S Bhuwalka Steel Industries Limited, Bangalore vs. Income Tax Officer Ward-1(1)(4), Bangalore

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

ITA 3433/BANG/2018[2014-15]Status: DisposedITAT Bangalore31 May 2023AY 2014-15

Bench: Shri George George K & Shri Laxmi Prasad Sahu

For Appellant: Shri. T. Srinivasa, CAFor Respondent: Shri. Sunil Kumar Singh, CIT(DR)(ITAT), Bengaluru
Section 143(3)Section 92BSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER ITA Nos.3433 Bang/2018 & 1599/Bang/2019 Assessment Years : 2014-15 & 2015-16 M/s.Bhuwalka Steel Industries Ltd., Income Tax Officer, 10th Mile, Old Madras Road, Ward – 1(1)(4) Bandapura Village, Vs. / DCIT, Circle 1(1)(2), Bengaluru – 560 049. Bengaluru. PAN : AAACB 7389 J APPELLANT RESPONDENT Assessee by : Shri. T. Srinivasa, CA Revenue by : Shri. Sunil Kumar Singh, CIT(DR)(ITAT), Bengaluru. Date of hearing : 03.05.2023 Date of Pronouncement : 31.05.2023 O R D E R Per Laxmi P…

Shri Durga Loha Bhandar Private Limited, Muzaffarnagar vs. Pr, CIT, Dehradun

In the result, the appeal of the assessee is allowed

ITA 803/DEL/2021[2015-16]Status: DisposedITAT Delhi04 May 2023AY 2015-16

Bench: Shri G. S. Pannua N D Shri Challa Nagendra Prasad

For Appellant: Shri Vivek Chauhan, C. A
Section 143(3)Section 14ASection 263Section 40A(2)(b)Section 92C

…I.T.A. No. 803/Del/2021 IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH “H” : DELHI ] BEFORE SHRI G. S. PANNU, PRESIDENT A N D SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER आ.अ.सं./ I.T.A No. 803/Del/2021 िनधा"रणवष"/Assessment Years:2015-16 Shri Durga Loha Bhandar Pr. CIT, बनाम Pvt. Ltd., Vs. Vehlana Chowk, Meerut Road, Dehradun. Muzaffar Nagar, Uttar Pradesh – 251 001. PAN No. AANCS4365A अपीलाथ" / Appellant ""यथ"/ Respondent Shri Alok Gupta, C. A.; & िनधा"रतीक"ओरसे /Assessee by : Shri Vivek Chauhan, C. A. Ms. Sapna Bhatia; राज"वक"ओरसे / Department by [CIT] - D. R. : 15/02/2023 सुनवाईक"तारीख/ Date of heari…

Tranztar Commercial Vehicle Applications Ltd, Mumbai vs. ITO Ward 14 (3)(2), Mumbai

In the result, appeal of the assessee is allowed

ITA 6624/MUM/2019[2015-16]Status: DisposedITAT Mumbai24 Apr 2023AY 2015-16

Bench: Amit Shukla () & Ms. Padmavathy S. ()

Section 115JSection 143(3)Section 144C(13)Section 40ASection 92BSection 92C

…1 ITA 6624/Mum/2019 Tranztar Commercial Vehicle Applications Ltd IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI BEFORE AMIT SHUKLA (JUDICIAL MEMBER) AND MS. PADMAVATHY S. (ACCOUNTANT MEMBER) I.T.A. No.6624/Mum/2019 (Assessment year 2015-16) Tranztar Commercial Vehicle vs Income-tax Officer, Ward-14(3)(2) Applications Limited, Mumbai Mumbai 7th Floor, Tower 1, Equinox Business Aayakar Bhavan, M.K. Marg Park, Techno Park, LBS Marg, Off Mumbai-400 020 Bandra Kurla Road, Kurla West, Mumbai-400 070 PAN : AAEC1269C APPELLANT RESPONDENT Assessee represented by None Department represented by Shri Sam…

Maari Multi Trading P. Ltd., Mumbai vs. ACIT - 12(3)(2), Mumbai

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

ITA 1471/MUM/2020[2015-16]Status: DisposedITAT Mumbai24 Feb 2023AY 2015-16

Bench: Shri B.R. Baskaran (Am) & Shri Rahul Chaudhary (Jm)

Section 14ASection 8(2)(iii)Section 92BSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘J’ BENCH, MUMBAI. Before Shri B.R. Baskaran (AM) & Shri Rahul Chaudhary (JM) I.T.A. No. 1471/Mum/2020 (A.Y. 2020) Vs. ACIT-12(3)(2) Maari Multi Trading Pvt. Ltd. 51, Bajaj Bhavan Room No. 147B Nariman Point 1st Floor Mumbai-400 021. Aayakar Bhavan M.K. Road PAN : AAHCM5894N Mumbai-400 020. (Appellant) (Respondent) Assessee by Shri Chandresh Gandhi Department by Shri Samuel Pitta Date of Hearing 25.01.2023 Date of Pronouncement 24.02.2023 O R D E R Per B.R.Baskaran (AM) :- The assessee has filed this appeal challenging the assessment order dated 31.10.2016 pass…

K.P.S.Oil Mills, Erode vs. ACIT Circle 1, Erode

In the result, all the appeals stand restored back to the file of Ld

ITA 2613/CHNY/2017[2013-14]Status: DisposedITAT Chennai15 Feb 2023AY 2013-14

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

Section 143(3)Section 92C

…assessee is in further appeal before us. Similar adjustments were proposed by Ld. TPO in the case of other group entities. 4. The Ld. AR, at the outset, relied on the decision of Hon’ble Karnataka High Court in the case of PCIT vs. Texport Overseas (P.) Ltd. (114 Taxmann.com 568) and submitted that reference to TPO per se is invalid and bad in law and therefore, the consequential TP adjustments made by Ld. AO in the respective impugned orders ought to be deleted. The Ld. AR also relied on the recent decisions of Mumbai Tribunal in Mahindra Two Wheelers Ltd. vs. DCIT (ITA No.519/Mum/2018 dated 28.04.2022) and the…

Sivam and Company, Erode vs. ACIT Circle 1, Erode

In the result, all the appeals stand restored back to the file of Ld

ITA 2612/CHNY/2017[2013-14]Status: DisposedITAT Chennai15 Feb 2023AY 2013-14

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

Section 143(3)Section 92C

…assessee is in further appeal before us. Similar adjustments were proposed by Ld. TPO in the case of other group entities. 4. The Ld. AR, at the outset, relied on the decision of Hon’ble Karnataka High Court in the case of PCIT vs. Texport Overseas (P.) Ltd. (114 Taxmann.com 568) and submitted that reference to TPO per se is invalid and bad in law and therefore, the consequential TP adjustments made by Ld. AO in the respective impugned orders ought to be deleted. The Ld. AR also relied on the recent decisions of Mumbai Tribunal in Mahindra Two Wheelers Ltd. vs. DCIT (ITA No.519/Mum/2018 dated 28.04.2022) and the…

K.Paramasivam, Erode vs. ACIT Circle 1, Erode

In the result, all the appeals stand restored back to the file of Ld

ITA 2611/CHNY/2017[2013-14]Status: DisposedITAT Chennai15 Feb 2023AY 2013-14

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

Section 143(3)Section 92C

…assessee is in further appeal before us. Similar adjustments were proposed by Ld. TPO in the case of other group entities. 4. The Ld. AR, at the outset, relied on the decision of Hon’ble Karnataka High Court in the case of PCIT vs. Texport Overseas (P.) Ltd. (114 Taxmann.com 568) and submitted that reference to TPO per se is invalid and bad in law and therefore, the consequential TP adjustments made by Ld. AO in the respective impugned orders ought to be deleted. The Ld. AR also relied on the recent decisions of Mumbai Tribunal in Mahindra Two Wheelers Ltd. vs. DCIT (ITA No.519/Mum/2018 dated 28.04.2022) and the…

S.Saradha, Erode vs. ACIT Circle 1, Erode

In the result, all the appeals stand restored back to the file of Ld

ITA 2610/CHNY/2017[2013-14]Status: DisposedITAT Chennai15 Feb 2023AY 2013-14

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

Section 143(3)Section 92C

…assessee is in further appeal before us. Similar adjustments were proposed by Ld. TPO in the case of other group entities. 4. The Ld. AR, at the outset, relied on the decision of Hon’ble Karnataka High Court in the case of PCIT vs. Texport Overseas (P.) Ltd. (114 Taxmann.com 568) and submitted that reference to TPO per se is invalid and bad in law and therefore, the consequential TP adjustments made by Ld. AO in the respective impugned orders ought to be deleted. The Ld. AR also relied on the recent decisions of Mumbai Tribunal in Mahindra Two Wheelers Ltd. vs. DCIT (ITA No.519/Mum/2018 dated 28.04.2022) and the…

Maharaja Sivam Industries (P) Limited, Erode vs. ACIT Circle 1, Erode

In the result, all the appeals stand restored back to the file of Ld

ITA 2609/CHNY/2017[2013-14]Status: DisposedITAT Chennai15 Feb 2023AY 2013-14

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

Section 143(3)Section 92C

…assessee is in further appeal before us. Similar adjustments were proposed by Ld. TPO in the case of other group entities. 4. The Ld. AR, at the outset, relied on the decision of Hon’ble Karnataka High Court in the case of PCIT vs. Texport Overseas (P.) Ltd. (114 Taxmann.com 568) and submitted that reference to TPO per se is invalid and bad in law and therefore, the consequential TP adjustments made by Ld. AO in the respective impugned orders ought to be deleted. The Ld. AR also relied on the recent decisions of Mumbai Tribunal in Mahindra Two Wheelers Ltd. vs. DCIT (ITA No.519/Mum/2018 dated 28.04.2022) and the…

Sri Maharaja Refineries, Erode vs. ACIT Circle 1, Erode

In the result, all the appeals stand restored back to the file of Ld

ITA 2608/CHNY/2017[2013-14]Status: DisposedITAT Chennai15 Feb 2023AY 2013-14

Bench: Hon’Ble Shri V. Durga Rao & Hon’Ble Shri Manoj Kumar Aggarwal, Am

Section 143(3)Section 92C

…assessee is in further appeal before us. Similar adjustments were proposed by Ld. TPO in the case of other group entities. 4. The Ld. AR, at the outset, relied on the decision of Hon’ble Karnataka High Court in the case of PCIT vs. Texport Overseas (P.) Ltd. (114 Taxmann.com 568) and submitted that reference to TPO per se is invalid and bad in law and therefore, the consequential TP adjustments made by Ld. AO in the respective impugned orders ought to be deleted. The Ld. AR also relied on the recent decisions of Mumbai Tribunal in Mahindra Two Wheelers Ltd. vs. DCIT (ITA No.519/Mum/2018 dated 28.04.2022) and the…

Ala Chemicals P. Ltd., Palghar vs. Dy CIT-5(1)(1), Mumbai

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

ITA 7950/MUM/2019[2015-16]Status: DisposedITAT Mumbai28 Nov 2022AY 2015-16
Section 143(3)Section 144C(13)Section 3Section 92B

…THE INCOME TAX APPELLATE TRIBUNAL “K” Bench, Mumbai Shri B.R. Baskaran (AM) & Shri Rahul Chaudhary (JM) I.T.A. No. 7950/Mum/2019 (A.Y. 2015-16) Vs. DCIT-5(1)(1) ALA Chemicals Pvt. Ltd. B-Wing, Ground Floor Room No. 525 Manav Mandir Complex 5th Floor Sector-1, Off. 100 Ft. Road Aayakar Bhavan Ambadi Road, Vasai Road M.K. Road West, District Palghar Mumbai-400020. Pincode No. 401 202. PAN : AAACA3957H (Appellant) (Respondent) Assessee by Shri Jitendra Jain & Ms. Aasifa Khan Department by Shri Samruddhi Dhananjay Hande Date of Hearing 15.11.2022 Date of Pronouncement 28.11.2022 O R D E R Per B.R.Baskaran (AM)…

M/S. Aura Spinwell Ltd., Mumbai vs. The ITO-Circle-4(1)(3), Mumbai

In the result, the appeal of the assessee is allowed with above directions

ITA 1147/MUM/2021[2016-17]Status: DisposedITAT Mumbai27 Sept 2022AY 2016-17

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm M/S Aura Spinwell Ltd. The Ito Office No. 209, Circle 4(1)(3) Kapadia Chambers, Aaykar Bhavan Vs. J.S.S. Road, M.K. Road, Marine Line East, Mumbai-400 020 Mumbai-400 002 (Appellant) (Respondent) Pan No. Aacce3114A

For Appellant: None
Section 143(3)Section 144BSection 144C(13)Section 92BSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND MS. KAVITHA RAJAGOPAL, JM M/s Aura Spinwell Ltd. The ITO Office no. 209, Circle 4(1)(3) Kapadia Chambers, Aaykar Bhavan Vs. J.S.S. Road, M.K. Road, Marine Line East, Mumbai-400 020 Mumbai-400 002 (Appellant) (Respondent) PAN No. AACCE3114A Assessee by : None Revenue by : Ms. Samruddhi Dhananjay Hande, DR Date of hearing: 27.09.2022 Date of pronouncement : 27.09.2022 O R D E R PER PRASHANT MAHARISHI, AM: 01. ITA No. 1147/Mum/2021 is filed by the assessee against the orders passed by the learned Assessing Officer und…

Trhiruvananthapuram Road Development Company Ltd., Mumbai vs. Dy CIT 14 (3)91), Mumbai

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

ITA 7600/MUM/2019[2015-16]Status: DisposedITAT Mumbai21 Sept 2022AY 2015-16

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm Trhiruvananthapuram Road Dy. Cit 14(3)(1) Development Company Ltd. Aaykar Bhavan, The Il & Fs Financial Centre Plot C022 G Block Bkc Bandra M.K. Road, Vs. East, Mumbai-400 020 Mumbai-400 051 (Appellant) (Respondent) Pan No. Aacct0547J Assessee By : Shri Bhupal Rapelli, Ar Revenue By : Ms Vatsalaa Jha, Cit Dr Date Of Hearing: 08.09.2022 Date Of Pronouncement : 21.09.2022

For Appellant: Shri Bhupal Rapelli, ARFor Respondent: Ms Vatsalaa Jha, CIT DR
Section 143Section 144CSection 92BSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI SANDEEP SINGH KARHAIL, JM Trhiruvananthapuram Road Dy. CIT 14(3)(1) Development Company Ltd. Aaykar Bhavan, The IL & FS Financial Centre Plot C022 G Block BKC Bandra M.K. Road, Vs. East, Mumbai-400 020 Mumbai-400 051 (Appellant) (Respondent) PAN No. AACCT0547J Assessee by : Shri Bhupal Rapelli, AR Revenue by : Ms Vatsalaa Jha, CIT DR Date of hearing: 08.09.2022 Date of pronouncement : 21.09.2022 O R D E R PER PRASHANT MAHARISHI, AM: 01. This appeal is filed by Thiruvanthapuram Road development Co Ltd (assessee/ap…

Metallurgical Services P. Ltd., Mumbai vs. Pr. CIT-6, Mumbai

In the result, the impugned order is set-aside and the appeal of assessee is allowed

ITA 835/MUM/2021[2015-16]Status: DisposedITAT Mumbai13 Sept 2022AY 2015-16

Bench: Shri G. S. Pannu & Shri Vikas Awasthyआअसं. 835/मुं/2021 (िन.व. 2015-16) Metallurgical Services Private Limited, Mehta House, Ashok Silk Mills Lane, Opp. Damodar Park, Off Lbs Marg, Ghatkopar (W), Mumbai 400 086 Pan: Aafcm-5665-D ...... अपीलाथ" /Appellant बनाम Vs. Principal Commissioner Of Income Tax, Mumba-6, Room No.501, 5Th Floor, Aaykar Bhavan, M.K.Road, Mumbai-400020 ..... "ितवादी/Respondent अपीलाथ" "ारा/ Appellant By : S/Shri Siddesh Chougule & Ajit Jain "ितवादी "ारा/Respondent By : S/Shri Amol Kirtane & Mehul Jain सुनवाई की ितिथ/ Date Of Hearing : 17/06/2022 घोषणा की ितिथ/ Date Of Pronouncement : 13/09/2022 आदेश/ Order

For Appellant: S/Shri Siddesh Chougule & Ajit JainFor Respondent: S/Shri Amol Kirtane & Mehul Jain
Section 263Section 92BSection 92B(1)

…आयकर अपीलीय अिधकरण मुंबई पीठ “ डी”, मुंबई "ी जी. एस. प"ू,अ"" एवं "ी िवकास अव"थी, "ाियक सद" के सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI G. S. PANNU, PRESIDENT & SHRI VIKAS AWASTHY, JUDICIAL MEMBER आअसं. 835/मुं/2021 (िन.व. 2015-16) Metallurgical Services Private Limited, Mehta House, Ashok Silk Mills Lane, Opp. Damodar Park, Off LBS Marg, Ghatkopar (W), Mumbai 400 086 PAN: AAFCM-5665-D ...... अपीलाथ" /Appellant बनाम Vs. Principal Commissioner of Income Tax, Mumba-6, Room No.501, 5th Floor, Aaykar Bhavan, M.K.Road, Mumbai-400020 ..... "ितवादी/Respondent अपीलाथ" "ारा/ Appell…

Giraffe Developers Pvt. Ltd., Mumbai vs. Pr. CIT - 9, Mumbai

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

ITA 2663/MUM/2019[2014-15]Status: DisposedITAT Mumbai25 Jul 2022AY 2014-15

Bench: Shri Prashant Maharishi & Shri Pavan Kumar Gadalegiraffe Developers Pvt Vs. Pr. Cit – 9, Ltd Room No. 214, 2Nd 111, G Wing, Akruti Floor, Aayakar Commercial Complex, Bhavan, M.K. Road, Next To Akruti Centre Churchgate, Point, Central Road, Mumbai-400020. Andheri (E), Mumbai- 400093 Pan/Gir No. : Aaccn2778D Appellant .. Respondent Appellant By : Shri.Madhur Agrawal & Shri.Fenil Bhatt.Ar Respondent By : Shri.S.Anbuselvam.Dr Date Of Hearing 13.07.2022 Date Of Pronouncement 25.07.2022 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Assessee Has Filed The Appeal Against The Order Of Pr. Commissioner Of Income Tax (Appeals)-9, Mumbai Passed U/S 143(3) & 250 Of The Act. The Assessee Has Raised The Following Grounds Of Appeal:

For Appellant: Shri.Madhur Agrawal &For Respondent: Shri.S.Anbuselvam.DR
Section 139(1)Section 143(1)Section 143(2)Section 143(3)Section 263Section 271ASection 271BSection 40Section 40A(2)Section 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER Giraffe Developers Pvt Vs. Pr. CIT – 9, Ltd Room No. 214, 2nd 111, G Wing, Akruti Floor, Aayakar Commercial Complex, Bhavan, M.K. Road, Next to Akruti Centre Churchgate, Point, Central Road, Mumbai-400020. Andheri (E), Mumbai- 400093 PAN/GIR No. : AACCN2778D Appellant .. Respondent Appellant by : Shri.Madhur Agrawal & Shri.Fenil Bhatt.AR Respondent by : Shri.S.Anbuselvam.DR Date of Hearing 13.07.2022 Date of Pronouncement 25.07.2022 आदेश / O R D E R PER PAVAN KUMAR…

Mahindra Trucks and Buses Limited, Mumbai vs. DCIT-2(2)(2), Mumbai

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

ITA 519/MUM/2018[2013-14]Status: DisposedITAT Mumbai28 Apr 2022AY 2013-14

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm Mahindra Two Wheelers Ltd, The Dy. Commissioner Of (Formerly Mahindra Trucks Income Tax, 2(2)(2), Ayakar & Buses Ltd.) Bhavan, M.K. Road, Mumbai- Vs. Gateway Building, Apollo 400 020 Bunder, Mumbai-400 001 (Appellant) (Respondent) Pan No. Aaacm7863L

For Appellant: Ms. Karishma Phatarphekar &For Respondent: Ms. Vatsalaa Jha, CIT DR
Section 143(3)Section 144C(13)Section 194HSection 201Section 40aSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI SANDEEP SINGH KARHAIL, JM Mahindra Two Wheelers Ltd, The Dy. Commissioner of (formerly Mahindra Trucks Income Tax, 2(2)(2), Ayakar and Buses Ltd.) Bhavan, M.K. Road, Mumbai- Vs. Gateway Building, Apollo 400 020 Bunder, Mumbai-400 001 (Appellant) (Respondent) PAN No. AAACM7863L Assessee by : Ms. Karishma Phatarphekar & Shri Pratik Podar, ARs Revenue by : Ms. Vatsalaa Jha, CIT DR Date of hearing: 03.02.2022 Date of pronouncement : 28.04.2022 O R D E R PER PRASHANT MAHARISHI, AM: 01. This appeal is filed by Mahin…

Hindustan Dorr-Oliver Ltd, Mumbai vs. ACIT-10(1)(1), Mumbai

The appeal is dismissed

ITA 7116/MUM/2017[2013-14]Status: DisposedITAT Mumbai28 Apr 2022AY 2013-14

Bench: Shri Prashant Maharishi, Am & Shri Rahul Chaudhary, Jm The Asst. Commissioner Of Hindustan Dorr-Oliver Ltd. Income Tax, 10(1)(1), Chakala, Andheri (E), R.No.209, Vs. Mumbai-400 009 Aayakar Bhavan, M.K. Road, Mumbai-400 020 (Appellant) (Respondent) Pan No. Aaach0964P

For Appellant: NoneFor Respondent: Shri Dr. Yogesh Kamat, CIT DR
Section 143(3)Section 144C(13)Section 40A(2)Section 40A(2)(b)Section 92(2)Section 92BSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI RAHUL CHAUDHARY, JM The Asst. commissioner of Hindustan Dorr-Oliver Ltd. Income Tax, 10(1)(1), Chakala, Andheri (E), R.No.209, Vs. Mumbai-400 009 Aayakar Bhavan, M.K. Road, Mumbai-400 020 (Appellant) (Respondent) PAN No. AAACH0964P Assessee by : None Revenue by : Shri Dr. Yogesh Kamat, CIT DR Date of hearing: 04.04.2022 Date of pronouncement : 28.04.2022 O R D E R PER PRASHANT MAHARISHI, AM: 01. This appeal is filed by Hindustan Dorr Oliver Limited (the assessee/ appellant) against the order passed by Asst. Com…

Laxmi Hydrocolloids, Ahmedabad vs. ITO, Ward-3(2)(8), Ahmedabad

In the result, the appeal filed by the assessee in ITA No

ITA 416/AHD/2019[2014-15]Status: DisposedITAT Ahmedabad23 Mar 2022AY 2014-15

Bench: Shri Mahavir Prasad & Shri Waseem Ahmedआयकर अपील सं./Ita No. 416/Ahd/2019 िनधा"रण वष"/Asstt. Year: 2014-2015 Laxmi Hydrocolloids, I.T.O., Plot No.104, Vs. Ward-3(2)(8), Devraj Industrial Estate, Ahmedabad. Piplej Pirana Road, Ahmedabad-380022. Pan: Aaefl2440D

For Appellant: Shri Jaymin Shah, A.RFor Respondent: Shri Purushottam Kumar, Sr.D.R
Section 92Section 92B

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ D’’ BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA No. 416/AHD/2019 िनधा"रण वष"/Asstt. Year: 2014-2015 Laxmi Hydrocolloids, I.T.O., Plot No.104, Vs. Ward-3(2)(8), Devraj Industrial Estate, Ahmedabad. Piplej Pirana Road, Ahmedabad-380022. PAN: AAEFL2440D (Applicant) (Respondent) Assessee by : Shri Jaymin Shah, A.R Revenue by : Shri Purushottam Kumar, Sr.D.R सुनवाई क" तारीख/Date of Hearing : 09/03/2022 घोषणा क" तारीख /…

Deputy Commissioner of Income Tax Circle-2(1)(1), Bangalore vs. M/S Charted Housing Pvt Ltd, Bangalore

In the result, the assessee’s appeal is partly allowed and revenue’s appeal is dismissed

ITA 1923/BANG/2017[2014-15]Status: DisposedITAT Bangalore09 Mar 2022AY 2014-15

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2014-15

For Appellant: Shri S.N. Shyanbhag, AdvocateFor Respondent: Shri Priyadarshini Mishra, Addl. CIT(DR)(ITAT), Bangalore
Section 14ASection 80G

…ved in his order that disallowance u/s. 14A could be made even in a year in which no exempt income has ben earned or received by the assessee. In our opinion, as decided by the Hon’ble High Court of Karnataka in the case of PCIT v. Texport Overseas Pvt. Ltd., 313 CTR 485 (Kar), disallowance u/s. 14A should be limited to the exempt income. Accordingly, we hold that where there is no exempt income, no disallowance could be made by the AO and direct the AO to disallow the expenditure to the exempt income only. If there is no exempt income, no disallowance should be made. 6. Ground Nos.5 & 6 are with regard to susta…