Pr. CIT v. Adani Enterprises Ltd.

248 Taxmann 449High Court2017#13840 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2018 to 2023.

Judgments citing Pr. CIT v. Adani Enterprises Ltd.

Deputy Commissioner of Income Tax, Circle 1(1), Bilaspur vs. Mesers Narmada Drinks Private Limited, Bilaspur

In the result ground No. 2 & 3 of the appeal of the revenue stands rejected

ITA 89/RPR/2020[2015-16]Status: DisposedITAT Raipur08 Nov 2023AY 2015-16

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am (Ita No. 89/Rpr/2020) (Assessment Year: 2015-16) Deputy Commissioner Of Income Tax, Vs M/S Narmada Drinks Private Limited Circle-1(1), Aayakar Bhawan, Sirgitti Industrial Area, Tifra, Bilaspur Mahima Complex, Bilaspur (C.G.) (C.G.) Pan: Aaacn5880C (अपीलाथ" /Applicant) (""यथ" / Respondent) .. िनधा"रती क" ओर से /Assessee By : Shri R.B. Doshi, Ca राज"व क" ओर से /Revenue By : Shri V.K. Singh, Cit-Dr सुनवाई क" तार"ख / Date Of Hearing : 21.09.2023 घोषणा क" तार"ख/Date Of Pronouncement : 08.11.2023

For Appellant: Shri R.B. Doshi, CAFor Respondent: Shri V.K. Singh, CIT-DR
Section 143(3)Section 14ASection 40Section 40ASection 40A(3)Section 92C

…आयकर अपीलीय अिधकरण, रायपुर "यायपीठ, रायपुर IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR "ी र"वश सूद, "याियक सद"य एवं "ी अ"ण खोड़"पया, लेखा सद"य के सम" । BEFORE SHRI RAVISH SOOD, JM & SHRI ARUN KHODPIA, AM (ITA No. 89/RPR/2020) (Assessment Year: 2015-16) Deputy Commissioner of Income Tax, Vs M/s Narmada Drinks Private Limited Circle-1(1), Aayakar Bhawan, Sirgitti Industrial Area, Tifra, Bilaspur Mahima Complex, Bilaspur (C.G.) (C.G.) PAN: AAACN5880C (अपीलाथ" /Applicant) (""यथ" / Respondent) .. िनधा"रती क" ओर से /Assessee by : Shri R.B. Doshi, CA राज"व क" ओर से /Revenue by : Shri V.K. Singh, CIT-DR स…

Assistant Commissioner of Income Tax (Central Circle)-1, Raipur vs. M/S. Chhattisgarh Steel & Power Limited, Raipur

In the result, appeal of the revenue is partly allowed in terms of our aforesaid observations

ITA 96/RPR/2021[2011-12]Status: DisposedITAT Raipur01 Aug 2023AY 2011-12

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं./ Ita No. 96/Rpr/2021 "नधा"रण वष" / Assessment Year : 2011-12

For Appellant: Ms. Puja Bajaj, CAFor Respondent: Shri Piyush Tripathi, Sr. DR
Section 143(2)Section 143(3)Section 14A

…आयकर अपील"य अ"धकरण "यायपीठ रायपुर म"। IN THE INCOME TAX APPELLATE TRIBUNAL, RAIPUR BENCH, RAIPUR BEFORE SHRI RAVISH SOOD, JUDICIAL MEMBER AND SHRI ARUN KHODPIA, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 96/RPR/2021 "नधा"रण वष" / Assessment Year : 2011-12 The Assistant Commissioner of Income Tax (Central Circle)-1, Raipur (C.G.) .......अपीलाथ" / Appellant बनाम / V/s. M/s. Chhattisgarh Steel & Power Limited 142, Sahid Smarak, G.E. Road, Raipur (C.G.) PAN: AACCC7479G ……""यथ" / Respondent Assessee by : Ms. Puja Bajaj, CA Revenue by : Shri Piyush Tripathi, Sr. DR सुनवाई क" तार"ख / Date of Hearing : 05.06.2023 घोषणा…

ACIT Central-2, Indore vs. Shri Sanjay Shukla, Indore

In the result, appeal of the assessee in ITANo

ITA 49/IND/2021[2013-14]Status: DisposedITAT Indore15 Mar 2022AY 2013-14

Bench: Shri Mahavir Prasad & Shri Manish Boradvirtual Hearing Assessment Year:2013-14 Shri Sanjay Shukla, Acit Central Circle 2, बनाम/ Indore Indore Vs. (Appellant) (Respondent ) P.A. No.Ahqps8882D Assessment Year:2013-14 Acit Central Circle 2, Shri Sanjay Shukla, बनाम/ Indore Indore Vs. (Appellant) (Respondent ) P.A. No.Ahqps8882D Assessee By Shri Pankaj Shah, Ca Revenue By Shri P.K. Mitra, Cit-Dr Date Of Hearing: 21.01.2022 Date Of Pronouncement: 15.03..2022 आदेश / O R D E R

Section 143(2)Section 143(3)Section 14ASection 68

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER VIRTUAL HEARING Assessment Year:2013-14 Shri Sanjay Shukla, ACIT Central Circle 2, बनाम/ Indore Indore Vs. (Appellant) (Respondent ) P.A. No.AHQPS8882D Assessment Year:2013-14 ACIT Central Circle 2, Shri Sanjay Shukla, बनाम/ Indore Indore Vs. (Appellant) (Respondent ) P.A. No.AHQPS8882D Assessee by Shri Pankaj Shah, CA Revenue by Shri P.K. Mitra, CIT-DR Date of Hearing: 21.01.2022 Date of Pronouncement: 15.03..2022 आदेश / O R…

Shri Sanjay Shukla, Indore vs. ACIT, Central-Cirle-2, Indore

In the result, appeal of the assessee in ITANo

ITA 333/IND/2020[2013-14]Status: DisposedITAT Indore15 Mar 2022AY 2013-14

Bench: Shri Mahavir Prasad & Shri Manish Boradvirtual Hearing Assessment Year:2013-14 Shri Sanjay Shukla, Acit Central Circle 2, बनाम/ Indore Indore Vs. (Appellant) (Respondent ) P.A. No.Ahqps8882D Assessment Year:2013-14 Acit Central Circle 2, Shri Sanjay Shukla, बनाम/ Indore Indore Vs. (Appellant) (Respondent ) P.A. No.Ahqps8882D Assessee By Shri Pankaj Shah, Ca Revenue By Shri P.K. Mitra, Cit-Dr Date Of Hearing: 21.01.2022 Date Of Pronouncement: 15.03..2022 आदेश / O R D E R

Section 143(2)Section 143(3)Section 14ASection 68

…आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER VIRTUAL HEARING Assessment Year:2013-14 Shri Sanjay Shukla, ACIT Central Circle 2, बनाम/ Indore Indore Vs. (Appellant) (Respondent ) P.A. No.AHQPS8882D Assessment Year:2013-14 ACIT Central Circle 2, Shri Sanjay Shukla, बनाम/ Indore Indore Vs. (Appellant) (Respondent ) P.A. No.AHQPS8882D Assessee by Shri Pankaj Shah, CA Revenue by Shri P.K. Mitra, CIT-DR Date of Hearing: 21.01.2022 Date of Pronouncement: 15.03..2022 आदेश / O R…

M/S. Rural Electrification Corporation Limited, New Delhi vs. DCIT, New Delhi

In the result, the appeal of the Revenue is partly allowed, whereas the appeal of the assessees partly allowed for statistical purposes

ITA 5153/DEL/2014[2010-11]Status: DisposedITAT Delhi29 Mar 2019AY 2010-11

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

Section 14A

…for the reason that assessee could have invested borrowed funds. In view of these facts relying on the decision of the Hon'ble Bombay High Court in HDFC Bank Ltd Vs. DCIT 383 ITR 529 and Hon'ble Gujarat High Court in case of Pr. Cit Vs. Sintex Industries Ltd 248 Taxmann 449 , the amount of interest disallowance made by the Id Assessing Officer of Rs. 21815273/- deserves to be deleted. With respect to 0.5% of average value of investment the Id AR did not submit any explanation. Therefore, the AO is directed to restrict the disallowance u/s 14A to the extent of 0.5% of the average value of the investment as provid…

DCIT, New Delhi vs. M/S. Rural Electrification Corpn. Ltd., New Delhi

In the result, the appeal of the Revenue is partly allowed, whereas the appeal of the assessees partly allowed for statistical purposes

ITA 5060/DEL/2014[2010-11]Status: DisposedITAT Delhi29 Mar 2019AY 2010-11

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

Section 14A

…for the reason that assessee could have invested borrowed funds. In view of these facts relying on the decision of the Hon'ble Bombay High Court in HDFC Bank Ltd Vs. DCIT 383 ITR 529 and Hon'ble Gujarat High Court in case of Pr. Cit Vs. Sintex Industries Ltd 248 Taxmann 449 , the amount of interest disallowance made by the Id Assessing Officer of Rs. 21815273/- deserves to be deleted. With respect to 0.5% of average value of investment the Id AR did not submit any explanation. Therefore, the AO is directed to restrict the disallowance u/s 14A to the extent of 0.5% of the average value of the investment as provid…

ACIT 1(1), Mumbai vs. Bombay Gas Co. Ltd, Mumbai

ITA 6212/MUM/2011[2008-09]Status: DisposedITAT Mumbai07 Mar 2018AY 2008-09

Bench: Shri G. S. Pannu, Am & Shri Sandeep Gosain, Jm आयकरअपीलसं./ I.T.A. No. 6212/Mum/2011& 1187/Mum/2013 (निर्धारणवर्ा / Assessment Year: 2008-09& 2009-10)

For Appellant: Sh. Manish V. ShahFor Respondent: Sh. Suman Kumar, DR
Section 143(1)Section 143(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI G. S. PANNU, AM & SHRI SANDEEP GOSAIN, JM आयकरअपीलसं./ I.T.A. No. 6212/Mum/2011& 1187/Mum/2013 (निर्धारणवर्ा / Assessment Year: 2008-09& 2009-10) ACIT 1(1) Bombay Gas Co. Ltd. बिधम/ Room No. Empire House, A. K. 579,AayakarBhavan, Nayak Marg, Fort, Vs. Mumbai-400020. Mumbai-400001. स्थायीलेखासं./जीआइआरसं./ PAN/GIR No. AAACB5863D & आयकरअपीलसं./ I.T.A. No. 725/Mum/2013 (निर्धारणवर्ा / Assessment Year:2009-10) Bombay Gas Co. Ltd. ITO 1(1)(1) बिधम/ Empire House, A. K. Nayak Room No. 579, Aayakar Marg, Fort, Mumbai-400001. Bhavan, Mumbai- Vs. 400020.…

Pr. CIT v. Adani Enterprises Ltd. (248 Taxmann 449) — Cited in 7 Judgments | BharatTax