Pr. CIT v. Caraf Builders & Constructions (P) Ltd.

11 Taxmann.com 322High Court#11006 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2025.

Sections most often in play

Section 14ASection 35Section 35(2AB)Section 80-ISection 80-ICSection 80IBSection 8D

Judgments citing Pr. CIT v. Caraf Builders & Constructions (P) Ltd.

M/S. ASHOK LEYLAND LTD.,CHENNAI vs. DCIT, NCC-8(1), LTU-II,, CHENNAI

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

ITA 2377/CHNY/2024[2017-18]Status: DisposedITAT Chennai12 Feb 2025AY 2017-18

Bench: Shri Aby T. Varkey & Shri Amitabh Shukla

For Appellant: Mr.R. VijayaraghavanFor Respondent: Mr.Nathala Ravi Babu, CIT
Section 14ASection 35

…आयकर अपीलीय अिधकरण, ‘बी’"यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक सद" एवं एवं एवं एवं "ी अिमताभ शु"ा, लेखासद"केसम" BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI AMITABH SHUKLA, ACCOUNTANT MEMBER आयकरअपीलसं./ITA No. 2377/Chny/2024 िनधा"रणवष"/Assessment Year: 2017-18 v. M/s. Ashok Leyland Ltd., The DCIT, No.1, Sardar Patel Road, NCC-8(1), LTU-II, Guindy, Chennai-600 032. Chennai-600 034. [PAN: AAACA 4651 L] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Mr.R. Vijayaraghavan, Advocate & Mr. Vikram Vijayaraghavan, Advocate ""यथ" क"…

THE ACIT, CIRCLE-4(1)(2),, AHMEDABAD vs. M/S. TORRENT POWER LIMITED, AHMEDABAD

ITA 2047/AHD/2018[2013-14]Status: DisposedITAT Ahmedabad28 Dec 2022AY 2013-14
For Appellant: Shri Vartik Choksi, A.RFor Respondent: Shri Ritesh Parmar, CIT. D.R
Section 14ASection 36Section 80

…आयकरअपील"यअ"धकरण, अहमदाबाद"यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ D’’BENCH, AHMEDABAD BEFORESHRI WASEEM AHMED, ACCOUNTANT MEMBER And SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER आयकरअपीलसं./ITA Nos. 14& 2047/AHD/2018 With CO.Nos.41& 120/Ahd/2019 "नधा"रणवष"/Asstt. Years: 2012-13& 2013-14 A.C.I.T., M/s. Torrent Power Limited, Circle-4(1)(2), Vs. Torrent House, Ahmedabad. Off. Ashram Road, Ahmedabad-380009. PAN: AACCT0294J (Applicant) (Respondent) Assessee by : Shri Vartik Choksi, A.R Revenue by : Shri Ritesh Parmar, CIT. D.R सुनवाईक"तार"ख/Date of Hearing : 19/10/2022 घोषणाक"तार"ख/Date of Pronouncement…

THE ACIT, CIRCLE-4(1)(2),, AHMEDABAD vs. M/S. TORRENT POWER LTD.,, AHMEDABAD

ITA 14/AHD/2018[2012-13]Status: DisposedITAT Ahmedabad28 Dec 2022AY 2012-13
For Appellant: Shri Vartik Choksi, A.RFor Respondent: Shri Ritesh Parmar, CIT. D.R
Section 14ASection 36Section 80

…आयकरअपील"यअ"धकरण, अहमदाबाद"यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ D’’BENCH, AHMEDABAD BEFORESHRI WASEEM AHMED, ACCOUNTANT MEMBER And SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER आयकरअपीलसं./ITA Nos. 14& 2047/AHD/2018 With CO.Nos.41& 120/Ahd/2019 "नधा"रणवष"/Asstt. Years: 2012-13& 2013-14 A.C.I.T., M/s. Torrent Power Limited, Circle-4(1)(2), Vs. Torrent House, Ahmedabad. Off. Ashram Road, Ahmedabad-380009. PAN: AACCT0294J (Applicant) (Respondent) Assessee by : Shri Vartik Choksi, A.R Revenue by : Shri Ritesh Parmar, CIT. D.R सुनवाईक"तार"ख/Date of Hearing : 19/10/2022 घोषणाक"तार"ख/Date of Pronouncement…

M/S. FDC LIMITED,MUMBAI vs. ADDLL. CIT- 8 (1), MUMBAI

Appeal stand dismissed

ITA 6901/MUM/2018[2010-11]Status: DisposedITAT Mumbai08 Oct 2021AY 2010-11

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) 1. आयकरअपील िं./ I.T.A. No.6901/Mum/2018 (धििाारण वर्ा / Assessment Year: 2010-11) & 2. आयकरअपील िं./ I.T.A. No.6840/Mum/2018 (धििाारण वर्ा / Assessment Year: 2011-12) M/S Fdc Limited Acit Circle– 8(1) बिाम/ 142-48, S. V. Road {Now Acit Circle 9(3)(1)} Jogeshwari (West) R. No. 215, Aayakar Bhavan Vs. Mumbai – 400 102 Mumbai-400 020 स्थायीलेखा िं./ जीआइआर िं./ Pan/Gir No. Aaacf-0253-H (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : & 3. आयकरअपील िं./ I.T.A. No.7016/Mum/2018 (धििाारण वर्ा / Assessment Year: 2010-11) Acit Circle– 8(1) M/S Fdc Limited बिाम/ {Now Acit Circle 9(3)(1)} 142-48, S. V. Road R. No. 215, Aayakar Bhavan Jogeshwari (West) Vs. Mumbai-400 020 Mumbai – 400 102 स्थायीलेखा िं./ जीआइआर िं./ Pan/Gir No. Aaacf-0253-H (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Assessee By : Shri S. S. Nagar, Ld. Ar Revenue By : Shri Sunil Deshpande, Ld. Cit-Dr ुनवाई की तारीख/ : 20/07/2021 Date Of Hearing घोषणा की तारीख / : 08/10/2021 Date Of Pronouncement

For Appellant: Shri S. S. Nagar, Ld. ARFor Respondent: Shri Sunil Deshpande, Ld. CIT-DR
Section 143(3)Section 154Section 92C

…1 M/s FDC Limited Assessment Years: 2010-11 & 2011-12 आयकर अपीलीय अधिकरण “के” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI माननीय श्री महावीर स िंह, उपाध्यक्ष एवुं माननीय श्री मनोज कुमार अग्रवाल ,लेखा दस्य के मक्ष। BEFORE HON’BLE SHRI MAHAVIR SINGH, VP AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM (Hearing Through Video Conferencing Mode) 1. आयकरअपील िं./ I.T.A. No.6901/Mum/2018 (धििाारण वर्ा / Assessment Year: 2010-11) & 2. आयकरअपील िं./ I.T.A. No.6840/Mum/2018 (धििाारण वर्ा / Assessment Year: 2011-12) M/s FDC Limited ACIT Circle– 8(1) बिाम/ 142-48, S. V. Road {now ACIT Circle 9(3)(1)}…

DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-1(3), BANGALORE vs. M/S COFFEEDAY GLOBAL LIMITED , BANGALORE

In the result, the appeals of the Revenue are partly allowed

ITA 3041/BANG/2018[2014-15]Status: DisposedITAT Bangalore24 Feb 2020AY 2014-15

Bench: S/Shri Chandra Poojari, Am & Smt. Beena Pillai, Jm Ita Nos. 3040 & 3041/Bang/2018 Assessment Years: 2013-14 & 2014-15 The Deputy Commissioner Of Vs. M/S. Coffee Day Global Limited, Income-Tax, Central Circle-1(3), No.23/2, Coffeeday Square, 3Rd Floor, C.R. Building, Vittal Mallya Road, Queen’S Road, Bengaluru-560 001. Bengaluru-560 001. [Pan: Aabca 5291P]

Section 14ASection 32(1)(iia)Section 43A

…eal before us. The Ld. DR relied on the order of the Assessing Officer and grounds of appeals. 5 I.T.A. Nos.3040 & 3041/Bang/2018 4.4.1 The Ld. AR relied on the judgment of the Supreme Court in the case of Pr. CIT vs. Caraf Builders & Constructions (P) Ltd. 11 Taxmann.com 322 wherein it was held that since the assessee had not earned any tax free income, corresponding expenditure could not be worked out for disallowance. 4.5 We have heard the rival submissions and perused the record. It is admitted fact that the assessee has not earned exempted income. In similar circumstances, the Bengaluru Bench of the Tribu…

DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-1(3), BANGALORE vs. M/S COFFEEDAY GLOBAL LIMITED , BANGALORE

In the result, the appeals of the Revenue are partly allowed

ITA 3040/BANG/2018[2013-14]Status: DisposedITAT Bangalore24 Feb 2020AY 2013-14

Bench: S/Shri Chandra Poojari, Am & Smt. Beena Pillai, Jm Ita Nos. 3040 & 3041/Bang/2018 Assessment Years: 2013-14 & 2014-15 The Deputy Commissioner Of Vs. M/S. Coffee Day Global Limited, Income-Tax, Central Circle-1(3), No.23/2, Coffeeday Square, 3Rd Floor, C.R. Building, Vittal Mallya Road, Queen’S Road, Bengaluru-560 001. Bengaluru-560 001. [Pan: Aabca 5291P]

Section 14ASection 32(1)(iia)Section 43A

…eal before us. The Ld. DR relied on the order of the Assessing Officer and grounds of appeals. 5 I.T.A. Nos.3040 & 3041/Bang/2018 4.4.1 The Ld. AR relied on the judgment of the Supreme Court in the case of Pr. CIT vs. Caraf Builders & Constructions (P) Ltd. 11 Taxmann.com 322 wherein it was held that since the assessee had not earned any tax free income, corresponding expenditure could not be worked out for disallowance. 4.5 We have heard the rival submissions and perused the record. It is admitted fact that the assessee has not earned exempted income. In similar circumstances, the Bengaluru Bench of the Tribu…

M/S. EVEREADY INDUSTRIES INDIA LTD.,KOLKATA vs. PR.CIT-4, KOLKATA

In the result, the appeal of the assessee stands allowed

ITA 805/KOL/2019[2014-15]Status: DisposedITAT Kolkata13 Dec 2019AY 2014-15

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 143(3)Section 14ASection 263

…1 Eveready Industries India Ltd, AY- 2014-15 आयकर अपील"य अधीकरण, "यायपीठ – “A” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA (सम") "ी ऐ. ट". वक", "यायीक सद"य एवं डॉ. अजु"न लाल सैनी, लेखा सद"य) [Before Shri A. T. Varkey, JM & Dr. A. L. Saini, AM] ITA No.805 /Kol/2019 Assessment Year: 2014-15 Eveready Industries India Ltd. Vs. Principal Commissioner of Income-tax, (PAN: AAACE5778N) Kolkat-4, Kolkata. Appellant Respondent Date of Hearing 22.10.2019 Date of Pronouncement 13.12.2019 For the Appellant Shri Dilip S. Damle, FCA For the Respondent Dr. P. K. Srihari, CIT, DR ORDER Per Shri A.T.Va…

M/S TCG LIFESCIENCES PRIVATE LIMITED,KOLKATA vs. DCIT, CIRCLE-11, KOLKATA, KOLKATA

In the result, appeal by the Revenue is dismissed

ITA 966/KOL/2017[2010-11]Status: DisposedITAT Kolkata22 Sept 2017AY 2010-11

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Shri J.Sudhakar Reddy, Am] I.T.A No. 1053/Kol/2017 Assessment Year : 2010-11 A.C.I.T., Circle-11(2) -Vs.- M/S. Tcg Lifesciences Ltd. Kolkata Kolkata [Pan : Aabcc 0401 D] (Respondent) (Appellant) I.T.A No. 966/Kol/2017 Assessment Year : 2010-11 M/S. Tcg Lifesciences Pvt.Ltd. -Vs- C.I.T.(A)-22, (Formerly “Tcg Lifesciences Ltd.) Kolkata Kolkata [Pan : Aabcc 0401 D] (Respondent) (Appellant) For The Department : Shri G.Mallikarjuna, Cit(Dr) For The Assessee : Shri S.P.Singh, Irs (Rtd.) & Shri Manoneet Dalal & Ms.Gunjan Khanna, Cas Date Of Hearing : 14.09.2017. Date Of Pronouncement : 22.09.2017. Order Per N.V.Vasudevan, Jm

For Appellant: Shri S.P.Singh, IRS (Rtd.) & Shri ManoneetFor Respondent: Shri G.Mallikarjuna, CIT(DR)
Section 92Section 92ASection 92B(1)Section 92CSection 92F

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Sri N.V.Vasudevan, JM & Shri J.Sudhakar Reddy, AM] I.T.A No. 1053/Kol/2017 Assessment Year : 2010-11 A.C.I.T., Circle-11(2) -vs.- M/s. TCG Lifesciences Ltd. Kolkata Kolkata [PAN : AABCC 0401 D] (Respondent) (Appellant) I.T.A No. 966/Kol/2017 Assessment Year : 2010-11 M/s. TCG Lifesciences Pvt.Ltd. -vs- C.I.T.(A)-22, (Formerly “TCG Lifesciences Ltd.) Kolkata Kolkata [PAN : AABCC 0401 D] (Respondent) (Appellant) For the Department : Shri G.Mallikarjuna, CIT(DR) For the Assessee : Shri S.P.Singh, IRS (Rtd.) & Shri Manoneet Dalal & Ms.Gunj…

ACIT, CIRCLE-11(2), KOLKATA, KOLKATA vs. M/S. TCG LIFESCIENCES LIMITED., KOLKATA

In the result, appeal by the Revenue is dismissed

ITA 1053/KOL/2017[2010-11]Status: DisposedITAT Kolkata22 Sept 2017AY 2010-11

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Shri J.Sudhakar Reddy, Am] I.T.A No. 1053/Kol/2017 Assessment Year : 2010-11 A.C.I.T., Circle-11(2) -Vs.- M/S. Tcg Lifesciences Ltd. Kolkata Kolkata [Pan : Aabcc 0401 D] (Respondent) (Appellant) I.T.A No. 966/Kol/2017 Assessment Year : 2010-11 M/S. Tcg Lifesciences Pvt.Ltd. -Vs- C.I.T.(A)-22, (Formerly “Tcg Lifesciences Ltd.) Kolkata Kolkata [Pan : Aabcc 0401 D] (Respondent) (Appellant) For The Department : Shri G.Mallikarjuna, Cit(Dr) For The Assessee : Shri S.P.Singh, Irs (Rtd.) & Shri Manoneet Dalal & Ms.Gunjan Khanna, Cas Date Of Hearing : 14.09.2017. Date Of Pronouncement : 22.09.2017. Order Per N.V.Vasudevan, Jm

For Appellant: Shri S.P.Singh, IRS (Rtd.) & Shri ManoneetFor Respondent: Shri G.Mallikarjuna, CIT(DR)
Section 92Section 92ASection 92B(1)Section 92CSection 92F

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Sri N.V.Vasudevan, JM & Shri J.Sudhakar Reddy, AM] I.T.A No. 1053/Kol/2017 Assessment Year : 2010-11 A.C.I.T., Circle-11(2) -vs.- M/s. TCG Lifesciences Ltd. Kolkata Kolkata [PAN : AABCC 0401 D] (Respondent) (Appellant) I.T.A No. 966/Kol/2017 Assessment Year : 2010-11 M/s. TCG Lifesciences Pvt.Ltd. -vs- C.I.T.(A)-22, (Formerly “TCG Lifesciences Ltd.) Kolkata Kolkata [PAN : AABCC 0401 D] (Respondent) (Appellant) For the Department : Shri G.Mallikarjuna, CIT(DR) For the Assessee : Shri S.P.Singh, IRS (Rtd.) & Shri Manoneet Dalal & Ms.Gunj…

Pr. CIT v. Caraf Builders & Constructions (P) Ltd. (11 Taxmann.com 322) — Cited in 9 Judgments | BharatTax