Pr. CIT v. Ashok Apparels (P.) Ltd.

106 Taxmann.com 63High Court2019#8673 most cited

What is Pr. CIT v. Ashok Apparels (P.) Ltd. authority for?

Disallowance under Section 14A cannot exceed the amount of exempt income earned by the assessee. The Assessing Officer must also consider if the assessee had sufficient interest-free funds to make investments, which could negate the need for disallowance.

12

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2020 to 2025.

Also referred to as

Pr. CIT v. Ashok Apparels (P.) Ltd. · section 14A · exempt income · disallowance · interest free funds · business expediency · CIT(A) · Assessing Officer

Sections most often in play

Section 14ASection 10(1)Section 10(2A)Section 143(3)Section 250Section 40A(9)

Issues it is cited on

section 40a(9)section 10(2a)section 10(1)business expediencynational faceless assessment centresection 40(a)(i)faceless assessmentagricultural incomesection 14asalaryassistant commissionerbusiness

Judgments citing Pr. CIT v. Ashok Apparels (P.) Ltd.

O E N India Limited, Kochi vs. DCIT, Corporate Cir 2(1), Kochi

In the result, ground No.2 filed by the assessee stands allowed

ITA 861/COCH/2023[2018-19]Status: DisposedITAT Cochin08 Apr 2025AY 2018-19

Bench: Shri George George K, Vice- & Shri Inturi Rama Rao

For Appellant: Sri.Radhesh Bhatt, CAFor Respondent: Smt.Leena Lal, Sr.AR
Section 10Section 10(1)Section 143(3)Section 14ASection 250Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri George George K, Vice-President & Shri Inturi Rama Rao, Accountant Member ITA No.859/Coch/2023 :Asst.Year 2012-2013 ITA No.860/Coch/2023 :Asst.Year 2016-2017 ITA No.861/Coch/2023 :Asst.Year 2018-2019 OEN India Limited The Assistant Commissioner 51/129, Vytilla v. of Income-tax, Circle 2(1) Kochi – 682 019. Kochi. PAN : AAACO2007Q. (Appellant) (Respondent) Appellant by : Sri.Radhesh Bhatt, CA Respondent by :Smt.Leena Lal, Sr.AR Date of Date of Hearing :02.04.2025 Pronouncement : 08.04.2025 O R D E R Per Inturi Rama Rao, AM : These three appeals…

O E N India Limited, Kochi vs. ITO Corporate Ward-2(2), Kochi

In the result, ground No.2 filed by the assessee stands allowed

ITA 860/COCH/2023[2016-17]Status: DisposedITAT Cochin08 Apr 2025AY 2016-17

Bench: Shri George George K, Vice- & Shri Inturi Rama Rao

For Appellant: Sri.Radhesh Bhatt, CAFor Respondent: Smt.Leena Lal, Sr.AR
Section 10Section 10(1)Section 143(3)Section 14ASection 250Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri George George K, Vice-President & Shri Inturi Rama Rao, Accountant Member ITA No.859/Coch/2023 :Asst.Year 2012-2013 ITA No.860/Coch/2023 :Asst.Year 2016-2017 ITA No.861/Coch/2023 :Asst.Year 2018-2019 OEN India Limited The Assistant Commissioner 51/129, Vytilla v. of Income-tax, Circle 2(1) Kochi – 682 019. Kochi. PAN : AAACO2007Q. (Appellant) (Respondent) Appellant by : Sri.Radhesh Bhatt, CA Respondent by :Smt.Leena Lal, Sr.AR Date of Date of Hearing :02.04.2025 Pronouncement : 08.04.2025 O R D E R Per Inturi Rama Rao, AM : These three appeals…

O E N India Limited, Kochi vs. ACIT Corporate Circle-2(1), Kochi

In the result, ground No.2 filed by the assessee stands allowed

ITA 859/COCH/2023[2012-13]Status: DisposedITAT Cochin08 Apr 2025AY 2012-13

Bench: Shri George George K, Vice- & Shri Inturi Rama Rao

For Appellant: Sri.Radhesh Bhatt, CAFor Respondent: Smt.Leena Lal, Sr.AR
Section 10Section 10(1)Section 143(3)Section 14ASection 250Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri George George K, Vice-President & Shri Inturi Rama Rao, Accountant Member ITA No.859/Coch/2023 :Asst.Year 2012-2013 ITA No.860/Coch/2023 :Asst.Year 2016-2017 ITA No.861/Coch/2023 :Asst.Year 2018-2019 OEN India Limited The Assistant Commissioner 51/129, Vytilla v. of Income-tax, Circle 2(1) Kochi – 682 019. Kochi. PAN : AAACO2007Q. (Appellant) (Respondent) Appellant by : Sri.Radhesh Bhatt, CA Respondent by :Smt.Leena Lal, Sr.AR Date of Date of Hearing :02.04.2025 Pronouncement : 08.04.2025 O R D E R Per Inturi Rama Rao, AM : These three appeals…

Nlc India Limited, Cuddalore vs. DCIT, Non Corp. Circle 8(1), Chennai

In the result, the appeals of the assessee are allowed

ITA 271/CHNY/2024[2020-21]Status: DisposedITAT Chennai15 Oct 2024AY 2020-21

Bench: SHRI MANU KUMAR GIRI (Judicial Member), SHRI S.R. RAGHUNATHA (Accountant Member)

For Appellant: Shri Raghavan Ramabadran, AdvFor Respondent: Shri R. Clement Ramesh Kumar, IRS, CIT
Section 115JSection 142(1)Section 143(2)Section 144CSection 14A

…आयकर अपील"य अ"धकरण, सी, "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI माननीय "ी मनु कुमार "ग"र, "या"यक सद"य एवं माननीय "ी एस.आर. रघुनाथा, लेखा सद"य के सम" BEFORE HON’BLE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND HON’BLE SHRI S.R. RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.270 & 271/CHNY/2024 िनधा"रण वष"/Assessment Years: 2018-2019 & 2020-2021 NLC India Limited, The Deputy Commissioner of Block 1, Corporate Office Neyveli, Vs. Income Tax, Cuddalore 607 801. Non Corporate Circle 8(1) Chennai. PAN: AAACN1121C (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : S…

Nlc India Limited, Cuddalore vs. DCIT, Non Corp. Circle 8(1), Chennai

In the result, the appeals of the assessee are allowed

ITA 270/CHNY/2024[2018-19]Status: DisposedITAT Chennai15 Oct 2024AY 2018-19

Bench: HON’BLE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND HON’BLE SHRI S.R. RAGHUNATHA (Accountant Member)

For Appellant: Shri Raghavan Ramabadran, AdvFor Respondent: Shri R. Clement Ramesh Kumar, IRS, CIT
Section 115JSection 142(1)Section 143(2)Section 144CSection 14A

…आयकर अपील"य अ"धकरण, सी, "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, CHENNAI माननीय "ी मनु कुमार "ग"र, "या"यक सद"य एवं माननीय "ी एस.आर. रघुनाथा, लेखा सद"य के सम" BEFORE HON’BLE SHRI MANU KUMAR GIRI, JUDICIAL MEMBER AND HON’BLE SHRI S.R. RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.270 & 271/CHNY/2024 िनधा"रण वष"/Assessment Years: 2018-2019 & 2020-2021 NLC India Limited, The Deputy Commissioner of Block 1, Corporate Office Neyveli, Vs. Income Tax, Cuddalore 607 801. Non Corporate Circle 8(1) Chennai. PAN: AAACN1121C (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : S…

Phl Finvest P. Ltd, Mumbai vs. DCIT 7(3)(2), Mumbai

The appeal is allowed for statistical purposes

ITA 280/MUM/2018[2013-14]Status: DisposedITAT Mumbai20 Aug 2021AY 2013-14

Bench: Shri Vikas Awasthy & Shri S.Rifaur Rahmanआअसं. 280/मुं/2018 ("न. व.2013-14 ) M/S. Phl Fininvest Pvt. Ltd. 4Th Floor, Piramal Tower, Ganpatrao Kadam Marg, Lower Parel ,Mumbai 400 013. Pan: Aaacn-5024-A ...... अपीलाथ" /Appellant बनाम Vs. Dy. Commissioner Of Income Tax, Range – 7(3)(2) Room No.623, 6Th Floor, Aaykar Bhavan, M.K.Road, Mumbai 400 020 ..... ""तवाद"/Respondent

For Appellant: Shri Ronak DoshiFor Respondent: Shri Manpreet S.Duggle &
Section 115JSection 143(3)Section 14A

…आयकर अपील"य अ"धकरण मुंबई पीठ “जे ”, मुंबई "ी "वकास अव"थी, "या"यक सद"य एवं "ी एस. "रफौर रहमान, लेखा सद"य के सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI S.RIFAUR RAHMAN, ACCOUNTANT MEMBER आअसं. 280/मुं/2018 ("न. व.2013-14 ) M/s. PHL Fininvest Pvt. Ltd. 4th Floor, Piramal Tower, Ganpatrao Kadam Marg, Lower Parel ,Mumbai 400 013. PAN: AAACN-5024-A ...... अपीलाथ" /Appellant बनाम Vs. Dy. Commissioner of Income Tax, Range – 7(3)(2) Room No.623, 6th Floor, Aaykar Bhavan, M.K.Road, Mumbai 400 020 ..... ""तवाद"/Respondent Assessee by : Shri Ronak D…

Surya Kant Gupta, Gurgaon vs. ITO Ward - 4(2), Gurgaon

Appeal of the assessee is allowed

ITA 7828/DEL/2019[2015-16]Status: DisposedITAT Delhi18 Aug 2021AY 2015-16

Bench: Ms Suchitra Kamble & Shri Prashant Maharishi

Section 55(2)(aa)

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘G’ NEW DELHI BEFORE MS SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER I.T.A. No. 7828/DEL/2019 (A.Y 2015-16) (THROUGH VIDEO CONFERENCING) Surya Kant Gupta Vs ITO H. No. 651, FF, Sector-10A, Near Ward-4(2)HSIDC Building, Menakshi Public School, Gurgaon, Vanijya Nikunj, Udyog Vihar Haryana Phase-5, Gurgaon PAN: AAJPG5098B Haryana (APPELLANT) Appellant by Sh. M. R. Sahu, CA Respondent by Sh. Prakash Dubey, Sr. DR Date of Hearing 30.06.2021 Date of Pronouncement 18.08.2021 ORDER PER SUCHITRA KAMBLE, JM This appeal is fi…

Mufg Bank Ltd, New Delhi vs. ACIT (International Taxation) Circle-2(2)(1), New Delhi

In the result appeal of the assessee is partly allowed

ITA 7895/DEL/2019[2015-16]Status: DisposedITAT Delhi16 Oct 2020AY 2015-16

Bench: Shri Amit Shukla & Shri Prashant Maharishi(Through Video Conferencing) Mufg Bank Ltd, Vs. Acit (International Taxation), 5Th Floor, Worldmark 2, Asset 8, Circle-2(2)(1), Aerocity, Nh-8, New Delhi New Delhi Pan: Aabct3880D (Appellant) (Respondent)

For Appellant: Shri Nishant Thakkar, AdvFor Respondent: Shr Surender Pal, CIT DR
Section 143(3)Section 14ASection 244ASection 37(1)Section 44C

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “I-I”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER (Through Video Conferencing) MUFG Bank Ltd, Vs. ACIT (International Taxation), 5th Floor, Worldmark 2, Asset 8, Circle-2(2)(1), Aerocity, NH-8, New Delhi New Delhi PAN: AABCT3880D (Appellant) (Respondent) Assessee by : Shri Nishant Thakkar, Adv Shri Hiten Chande, Adv Shri Surender Bist, CA Revenue by: Shr Surender Pal, CIT DR Date of Hearing 27/07/2020 Date of pronouncement 16/10/2020 O R D E R PER PRASHANT MAHARISHI, A. M. 1. This appeal is filed by the assessee aga…

DCIT, New Delhi vs. M/S. Sindhu Trade Links Ltd., New Delhi

The appeals are partly allowed for statistical purpose

ITA 2652/DEL/2014[2008-09]Status: DisposedITAT Delhi11 Sept 2020AY 2008-09

Bench: Shri R. K. Panda & Ms Suchitra Kamblesindhu Trade Links Ltd. Vs Addl. Cit(A) 129, Transport Centre, New Range-8 Rohtak Road New Delhi Punjabi Bagh New Delhi (Respondent) Aaacs0447A (Appellant) Dcit Vs Sindhu Trade Links Ltd. Central Circle-21 129, Transport Centre, New New Delhi Rohtak Road (Appellant) Punjabi Bagh New Delhi Aaacs0447A (Respondent) Vs Sindhu Trade Links Ltd. Dcit 129, Transport Centre, New Circle-8(1) Rohtak Road New Delhi Punjabi Bagh New Delhi (Respondent) Aaacs0447A (Appellant) Appellant By Sh. Salil Kapoor, Adv Respondent By Sh. Saras Kumar, Sr. Dr Date Of Hearing 16.07.2020 Date Of Pronouncement 11.09.2020 Orders Dated 21/2/2014 For Assessment Year 2008-09 & 2009-10 Respectively Passed By Cit(A)’S-Xi, New Delhi.

Section 14ASection 2(22)Section 69

…1 ITA No. 2428, 2652 & 2429/Del/2014 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘G’ NEW DELHI BEFORE SHRI R. K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER Sindhu Trade Links Ltd. Vs Addl. CIT(A) 129, Transport Centre, New Range-8 Rohtak Road New Delhi Punjabi Bagh New Delhi (RESPONDENT) AAACS0447A (APPELLANT) DCIT Vs Sindhu Trade Links Ltd. Central Circle-21 129, Transport Centre, New New Delhi Rohtak Road (APPELLANT) Punjabi Bagh New Delhi AAACS0447A (RESPONDENT) Vs Sindhu Trade Links Ltd. DCIT 129, Transport Centre, New Circle-8(1) Rohtak Road New Delhi Punjabi Bagh New Delhi (…

M/S. Sindhu Trade Links Ltd., New Delhi vs. DCIT, New Delhi

The appeals are partly allowed for statistical purpose

ITA 2429/DEL/2014[2009-10]Status: DisposedITAT Delhi11 Sept 2020AY 2009-10

Bench: Shri R. K. Panda & Ms Suchitra Kamblesindhu Trade Links Ltd. Vs Addl. Cit(A) 129, Transport Centre, New Range-8 Rohtak Road New Delhi Punjabi Bagh New Delhi (Respondent) Aaacs0447A (Appellant) Dcit Vs Sindhu Trade Links Ltd. Central Circle-21 129, Transport Centre, New New Delhi Rohtak Road (Appellant) Punjabi Bagh New Delhi Aaacs0447A (Respondent) Vs Sindhu Trade Links Ltd. Dcit 129, Transport Centre, New Circle-8(1) Rohtak Road New Delhi Punjabi Bagh New Delhi (Respondent) Aaacs0447A (Appellant) Appellant By Sh. Salil Kapoor, Adv Respondent By Sh. Saras Kumar, Sr. Dr Date Of Hearing 16.07.2020 Date Of Pronouncement 11.09.2020 Orders Dated 21/2/2014 For Assessment Year 2008-09 & 2009-10 Respectively Passed By Cit(A)’S-Xi, New Delhi.

Section 14ASection 2(22)Section 69

…1 ITA No. 2428, 2652 & 2429/Del/2014 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘G’ NEW DELHI BEFORE SHRI R. K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER Sindhu Trade Links Ltd. Vs Addl. CIT(A) 129, Transport Centre, New Range-8 Rohtak Road New Delhi Punjabi Bagh New Delhi (RESPONDENT) AAACS0447A (APPELLANT) DCIT Vs Sindhu Trade Links Ltd. Central Circle-21 129, Transport Centre, New New Delhi Rohtak Road (APPELLANT) Punjabi Bagh New Delhi AAACS0447A (RESPONDENT) Vs Sindhu Trade Links Ltd. DCIT 129, Transport Centre, New Circle-8(1) Rohtak Road New Delhi Punjabi Bagh New Delhi (…

M/S. Sindhu Trade Links Ltd., New Delhi vs. Addl.CIT, New Delhi

The appeals are partly allowed for statistical purpose

ITA 2428/DEL/2014[2008-09]Status: DisposedITAT Delhi11 Sept 2020AY 2008-09

Bench: Shri R. K. Panda & Ms Suchitra Kamblesindhu Trade Links Ltd. Vs Addl. Cit(A) 129, Transport Centre, New Range-8 Rohtak Road New Delhi Punjabi Bagh New Delhi (Respondent) Aaacs0447A (Appellant) Dcit Vs Sindhu Trade Links Ltd. Central Circle-21 129, Transport Centre, New New Delhi Rohtak Road (Appellant) Punjabi Bagh New Delhi Aaacs0447A (Respondent) Vs Sindhu Trade Links Ltd. Dcit 129, Transport Centre, New Circle-8(1) Rohtak Road New Delhi Punjabi Bagh New Delhi (Respondent) Aaacs0447A (Appellant) Appellant By Sh. Salil Kapoor, Adv Respondent By Sh. Saras Kumar, Sr. Dr Date Of Hearing 16.07.2020 Date Of Pronouncement 11.09.2020 Orders Dated 21/2/2014 For Assessment Year 2008-09 & 2009-10 Respectively Passed By Cit(A)’S-Xi, New Delhi.

Section 14ASection 2(22)Section 69

…1 ITA No. 2428, 2652 & 2429/Del/2014 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘G’ NEW DELHI BEFORE SHRI R. K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER Sindhu Trade Links Ltd. Vs Addl. CIT(A) 129, Transport Centre, New Range-8 Rohtak Road New Delhi Punjabi Bagh New Delhi (RESPONDENT) AAACS0447A (APPELLANT) DCIT Vs Sindhu Trade Links Ltd. Central Circle-21 129, Transport Centre, New New Delhi Rohtak Road (APPELLANT) Punjabi Bagh New Delhi AAACS0447A (RESPONDENT) Vs Sindhu Trade Links Ltd. DCIT 129, Transport Centre, New Circle-8(1) Rohtak Road New Delhi Punjabi Bagh New Delhi (…

Godavari Corporation P.Ltd, Mumbai vs. DCIT 1(1), Mumbai

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

ITA 3210/MUM/2013[2008-09]Status: DisposedITAT Mumbai16 Mar 2020AY 2008-09

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2008-09. Godavati Corporation P.Ltd., Vs. D.C.I.T.-1(1), Mumbai Industry House, 159, 5Th Floor, Aayakar Bhavan Churchgate Reclamation, M.K.Road, Mumbai-400020 Mumbai-400 020. Pan Aaacg1850D. Appellant. Respondent.

For Appellant: Ms. Arati Vissanji, ARFor Respondent: Shri V.Vinod Kumar, DR
Section 115JSection 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI C.N. PRASAD (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2008-09. Godavati Corporation P.Ltd., Vs. D.C.I.T.-1(1), Mumbai Industry House, 159, 5th Floor, Aayakar Bhavan Churchgate Reclamation, M.K.Road, Mumbai-400020 Mumbai-400 020. PAN AAACG1850D. Appellant. Respondent. Assessee by : Ms. Arati Vissanji, AR Revenue by : Shri V.Vinod Kumar, DR Date of Hearing : 06.03.2020 Date of pronouncement : 16.03.2020 ORDER PER N.K. PRADHAN, A.M. This is an appeal filed by the assessee. The relevant assessment year…

Pr. CIT v. Ashok Apparels (P.) Ltd. (106 Taxmann.com 63) — Cited in 12 Judgments | BharatTax