Pragathi Krishna Gramin Bank v. JCIT

95 Taxmann.com 41High Court2018#1773 most cited

What is Pragathi Krishna Gramin Bank v. JCIT authority for?

No disallowance under Section 14A of the Income-tax Act is warranted when the assessee's own interest-free funds are sufficient to cover the tax-free investments made.

64

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2019 to 2025.

Also referred to as

Pragathi Krishna Gramin Bank v JCIT · Section 14A · Section 8D · disallowance of expenditure · exempt income · tax-free investments · own funds · interest-free funds · no disallowance 14A · Karnataka High Court

Sections most often in play

Section 14ASection 8DSection 143(2)Section 143(3)Section 10(34)Section 10ASection 10AASection 115JB
Read the full judgment

Issues it is cited on

section 92b(1)section 92(1)legal expensesretrospective amendmentcorporate guaranteesection 115jb(2)arms length pricesection 92bdisallowance of interest expendituresection 139(5)management feescup method

Judgments citing Pragathi Krishna Gramin Bank v. JCIT

Assistant Commissioner of Income Tax, Central Circle-2(2), Bengaluru vs. M/S. Gmr Infrastructure Limited, Bengaluru

In the result, Ground no. 1 raised for A

ITA 1744/BANG/2017[2013-14]Status: DisposedITAT Bangalore25 May 2022AY 2013-14

Bench: Shri. Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Yogesh A Thar, CA
Section 14ASection 201Section 234B

…bunal in group concern, namely: M/s. GMR Enterprises Private Limited v. DCIT (AY 2010- 11 to AY 2012-13) (ITA No. 2145, 2146 & 2148/Bang/2016)(Bang Trib.) • Decision of Hon’ble Karnataka High Court in case of Pragathi Krishna Gramin Bank vs JCIT reported in 95 Taxmann.com 41 • Decision of Hon’ble Supreme Court in case of PCIT v. State Bank of Patiala reported in 99 taxmann.com 286 • Decision of Hon’ble Delhi High Court in case of PCIT v. Caraf Builders & Constructions (P) Ltd. reported in 101 taxmann.com 167 • Maxopp Investment Ltd. v. CIT (402 ITR 640) (SC) B. The Ld.AR submitted that, in the event where own f…

Assistant Commissioner of Income Tax, Central Circle-2(2), Bangalore vs. M/S. Gmr Infrastructure Limited, Bengaluru

In the result, Ground no. 1 raised for A

ITA 1743/BANG/2017[2012-13]Status: DisposedITAT Bangalore25 May 2022AY 2012-13

Bench: Shri. Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Yogesh A Thar, CA
Section 14ASection 201Section 234B

…bunal in group concern, namely: M/s. GMR Enterprises Private Limited v. DCIT (AY 2010- 11 to AY 2012-13) (ITA No. 2145, 2146 & 2148/Bang/2016)(Bang Trib.) • Decision of Hon’ble Karnataka High Court in case of Pragathi Krishna Gramin Bank vs JCIT reported in 95 Taxmann.com 41 • Decision of Hon’ble Supreme Court in case of PCIT v. State Bank of Patiala reported in 99 taxmann.com 286 • Decision of Hon’ble Delhi High Court in case of PCIT v. Caraf Builders & Constructions (P) Ltd. reported in 101 taxmann.com 167 • Maxopp Investment Ltd. v. CIT (402 ITR 640) (SC) B. The Ld.AR submitted that, in the event where own f…

Assistant Commissioner of Income Tax, Central Circle-2(2), Bengaluru vs. M/S. Gmr Infrastructure Limited, Bengaluru

In the result, Ground no. 1 raised for A

ITA 1742/BANG/2017[2011-12]Status: DisposedITAT Bangalore25 May 2022AY 2011-12

Bench: Shri. Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Yogesh A Thar, CA
Section 14ASection 201Section 234B

…bunal in group concern, namely: M/s. GMR Enterprises Private Limited v. DCIT (AY 2010- 11 to AY 2012-13) (ITA No. 2145, 2146 & 2148/Bang/2016)(Bang Trib.) • Decision of Hon’ble Karnataka High Court in case of Pragathi Krishna Gramin Bank vs JCIT reported in 95 Taxmann.com 41 • Decision of Hon’ble Supreme Court in case of PCIT v. State Bank of Patiala reported in 99 taxmann.com 286 • Decision of Hon’ble Delhi High Court in case of PCIT v. Caraf Builders & Constructions (P) Ltd. reported in 101 taxmann.com 167 • Maxopp Investment Ltd. v. CIT (402 ITR 640) (SC) B. The Ld.AR submitted that, in the event where own f…

Assistant Commissioner of Income Tax Central Circle-2(2), Bangalore vs. M/S Gmr Infrastructure Ltd, Bangalore

In the result, Ground no. 1 raised for A

ITA 1741/BANG/2017[2010-11]Status: DisposedITAT Bangalore25 May 2022AY 2010-11

Bench: Shri. Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Yogesh A Thar, CA
Section 14ASection 201Section 234B

…bunal in group concern, namely: M/s. GMR Enterprises Private Limited v. DCIT (AY 2010- 11 to AY 2012-13) (ITA No. 2145, 2146 & 2148/Bang/2016)(Bang Trib.) • Decision of Hon’ble Karnataka High Court in case of Pragathi Krishna Gramin Bank vs JCIT reported in 95 Taxmann.com 41 • Decision of Hon’ble Supreme Court in case of PCIT v. State Bank of Patiala reported in 99 taxmann.com 286 • Decision of Hon’ble Delhi High Court in case of PCIT v. Caraf Builders & Constructions (P) Ltd. reported in 101 taxmann.com 167 • Maxopp Investment Ltd. v. CIT (402 ITR 640) (SC) B. The Ld.AR submitted that, in the event where own f…

Gmr Infrastructure Ltd, Bangalore vs. Deputy Commissioner of Income Tax, Central Circle-2(2), Bangalore

In the result, Ground no. 1 raised for A

ITA 1705/BANG/2017[2010-11]Status: DisposedITAT Bangalore25 May 2022AY 2010-11

Bench: Shri. Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Yogesh A Thar, CA
Section 14ASection 201Section 234B

…bunal in group concern, namely: M/s. GMR Enterprises Private Limited v. DCIT (AY 2010- 11 to AY 2012-13) (ITA No. 2145, 2146 & 2148/Bang/2016)(Bang Trib.) • Decision of Hon’ble Karnataka High Court in case of Pragathi Krishna Gramin Bank vs JCIT reported in 95 Taxmann.com 41 • Decision of Hon’ble Supreme Court in case of PCIT v. State Bank of Patiala reported in 99 taxmann.com 286 • Decision of Hon’ble Delhi High Court in case of PCIT v. Caraf Builders & Constructions (P) Ltd. reported in 101 taxmann.com 167 • Maxopp Investment Ltd. v. CIT (402 ITR 640) (SC) B. The Ld.AR submitted that, in the event where own f…

Gmr Infrastructure Ltd, Bangalore vs. Deputy Commissioner of Income Tax, Central Circle-2(2), Bangalore

In the result, Ground no. 1 raised for A

ITA 1622/BANG/2017[2011-12]Status: DisposedITAT Bangalore25 May 2022AY 2011-12

Bench: Shri. Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Yogesh A Thar, CA
Section 14ASection 201Section 234B

…bunal in group concern, namely: M/s. GMR Enterprises Private Limited v. DCIT (AY 2010- 11 to AY 2012-13) (ITA No. 2145, 2146 & 2148/Bang/2016)(Bang Trib.) • Decision of Hon’ble Karnataka High Court in case of Pragathi Krishna Gramin Bank vs JCIT reported in 95 Taxmann.com 41 • Decision of Hon’ble Supreme Court in case of PCIT v. State Bank of Patiala reported in 99 taxmann.com 286 • Decision of Hon’ble Delhi High Court in case of PCIT v. Caraf Builders & Constructions (P) Ltd. reported in 101 taxmann.com 167 • Maxopp Investment Ltd. v. CIT (402 ITR 640) (SC) B. The Ld.AR submitted that, in the event where own f…

Gmr Infrastructure Ltd, Bangalore vs. Deputy Commissioner of Income Tax, Central Circle-2(2), Bangalore

In the result, Ground no. 1 raised for A

ITA 1600/BANG/2017[2013-14]Status: DisposedITAT Bangalore25 May 2022AY 2013-14

Bench: Shri. Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Yogesh A Thar, CA
Section 14ASection 201Section 234B

…bunal in group concern, namely: M/s. GMR Enterprises Private Limited v. DCIT (AY 2010- 11 to AY 2012-13) (ITA No. 2145, 2146 & 2148/Bang/2016)(Bang Trib.) • Decision of Hon’ble Karnataka High Court in case of Pragathi Krishna Gramin Bank vs JCIT reported in 95 Taxmann.com 41 • Decision of Hon’ble Supreme Court in case of PCIT v. State Bank of Patiala reported in 99 taxmann.com 286 • Decision of Hon’ble Delhi High Court in case of PCIT v. Caraf Builders & Constructions (P) Ltd. reported in 101 taxmann.com 167 • Maxopp Investment Ltd. v. CIT (402 ITR 640) (SC) B. The Ld.AR submitted that, in the event where own f…

Gmr Infrastructure Limited, Bangalore vs. Deputy Commissioner of Income Tax, Central Circle-2(2), Bangalore

In the result, Ground no. 1 raised for A

ITA 1599/BANG/2017[2012-13]Status: DisposedITAT Bangalore25 May 2022AY 2012-13

Bench: Shri. Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Yogesh A Thar, CA
Section 14ASection 201Section 234B

…bunal in group concern, namely: M/s. GMR Enterprises Private Limited v. DCIT (AY 2010- 11 to AY 2012-13) (ITA No. 2145, 2146 & 2148/Bang/2016)(Bang Trib.) • Decision of Hon’ble Karnataka High Court in case of Pragathi Krishna Gramin Bank vs JCIT reported in 95 Taxmann.com 41 • Decision of Hon’ble Supreme Court in case of PCIT v. State Bank of Patiala reported in 99 taxmann.com 286 • Decision of Hon’ble Delhi High Court in case of PCIT v. Caraf Builders & Constructions (P) Ltd. reported in 101 taxmann.com 167 • Maxopp Investment Ltd. v. CIT (402 ITR 640) (SC) B. The Ld.AR submitted that, in the event where own f…

Aurangabad Electricals Ltd, Pune vs. Deputy Commissioner of Income-Tax, Circle - 8, Pune

In the result, the appeal filed by the assessee in ITA

ITA 1199/PUN/2019[2016-17]Status: DisposedITAT Pune20 May 2022AY 2016-17
For Appellant: Shri Rohit TapadiyaFor Respondent: Shri Arvind Desai
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S. S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.1195 to 1199/PUN/2019 Assessment Years: 2008-09 to 2011-12 & 2016-17 Aurangabad Electricals Ltd., Vs. DCIT, Circle-8, Pune. Plot No.B-7, MIDC, Village- Mahalunge, Tal- Khed, Pune - 410501 PAN : AACCA2867L Appellant Respondent Assessee by : Shri Rohit Tapadiya Shri Sharad Shah Revenue by : Shri Arvind Desai Date of hearing : 19.05.2022 Date of pronouncement : 20.05.2022 आदेश / ORDER PER BENCH : These are the appeals filed by the assessee…

Aurangabad Electricals Ltd, Pune vs. Deputy Commissioner of Income-Tax, Circle - 8, Pune

In the result, the appeal filed by the assessee in ITA

ITA 1198/PUN/2019[2011-12]Status: DisposedITAT Pune20 May 2022AY 2011-12
For Appellant: Shri Rohit TapadiyaFor Respondent: Shri Arvind Desai
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S. S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.1195 to 1199/PUN/2019 Assessment Years: 2008-09 to 2011-12 & 2016-17 Aurangabad Electricals Ltd., Vs. DCIT, Circle-8, Pune. Plot No.B-7, MIDC, Village- Mahalunge, Tal- Khed, Pune - 410501 PAN : AACCA2867L Appellant Respondent Assessee by : Shri Rohit Tapadiya Shri Sharad Shah Revenue by : Shri Arvind Desai Date of hearing : 19.05.2022 Date of pronouncement : 20.05.2022 आदेश / ORDER PER BENCH : These are the appeals filed by the assessee…

Aurangabad Electricals Ltd, Pune vs. Deputy Commissioner of Income-Tax, Circle - 8, Pune

In the result, the appeal filed by the assessee in ITA

ITA 1197/PUN/2019[2010-11]Status: DisposedITAT Pune20 May 2022AY 2010-11
For Appellant: Shri Rohit TapadiyaFor Respondent: Shri Arvind Desai
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S. S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.1195 to 1199/PUN/2019 Assessment Years: 2008-09 to 2011-12 & 2016-17 Aurangabad Electricals Ltd., Vs. DCIT, Circle-8, Pune. Plot No.B-7, MIDC, Village- Mahalunge, Tal- Khed, Pune - 410501 PAN : AACCA2867L Appellant Respondent Assessee by : Shri Rohit Tapadiya Shri Sharad Shah Revenue by : Shri Arvind Desai Date of hearing : 19.05.2022 Date of pronouncement : 20.05.2022 आदेश / ORDER PER BENCH : These are the appeals filed by the assessee…

Aurangabad Electricals Ltd, Pune vs. Deputy Commissioner of Income-Tax, Circle - 8, Pune

In the result, the appeal filed by the assessee in ITA

ITA 1196/PUN/2019[2009-10]Status: DisposedITAT Pune20 May 2022AY 2009-10
For Appellant: Shri Rohit TapadiyaFor Respondent: Shri Arvind Desai
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S. S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.1195 to 1199/PUN/2019 Assessment Years: 2008-09 to 2011-12 & 2016-17 Aurangabad Electricals Ltd., Vs. DCIT, Circle-8, Pune. Plot No.B-7, MIDC, Village- Mahalunge, Tal- Khed, Pune - 410501 PAN : AACCA2867L Appellant Respondent Assessee by : Shri Rohit Tapadiya Shri Sharad Shah Revenue by : Shri Arvind Desai Date of hearing : 19.05.2022 Date of pronouncement : 20.05.2022 आदेश / ORDER PER BENCH : These are the appeals filed by the assessee…

Aurangabad Electricals Ltd, Pune vs. Deputy Commissioner of Income-Tax, Circle - 8, Pune

In the result, the appeal filed by the assessee in ITA

ITA 1195/PUN/2019[2008-09]Status: DisposedITAT Pune20 May 2022AY 2008-09
For Appellant: Shri Rohit TapadiyaFor Respondent: Shri Arvind Desai
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “A”, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S. S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.1195 to 1199/PUN/2019 Assessment Years: 2008-09 to 2011-12 & 2016-17 Aurangabad Electricals Ltd., Vs. DCIT, Circle-8, Pune. Plot No.B-7, MIDC, Village- Mahalunge, Tal- Khed, Pune - 410501 PAN : AACCA2867L Appellant Respondent Assessee by : Shri Rohit Tapadiya Shri Sharad Shah Revenue by : Shri Arvind Desai Date of hearing : 19.05.2022 Date of pronouncement : 20.05.2022 आदेश / ORDER PER BENCH : These are the appeals filed by the assessee…

M/S. United Spirits Limited, Bengaluru vs. Deputy Commissioner of Income Tax, Circle-7(1)(1), Bengaluru

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

ITA 2701/BANG/2017[2013-14]Status: DisposedITAT Bangalore04 Apr 2022AY 2013-14

Bench: Shri George George K, Jm & Ms.Padmavathy S, Am It(Tp)A No.2701/Bang/2017 : Asst.Year 2013-2014 M/S.United Spirits Limited The Deputy Commissioner Of Ub Towers, Income-Tax, Circle 7(1)(1) V. No.24 Vittal Mallya Road Bangalore. Bangalore – 560 001. Pan : Aaccm8043J. (Appellant) (Respondent) Appellant By : Sri.Percy Pardiwala, Senior Advocate Respondent By : Sri.Pradeep Kumar, Cit-Dr Date Of Pronouncement : 05.04.2022 Date Of Hearing : 24.03.2022 O R D E R Per George George K, Jm : This Appeal At The Instance Of The Assessee Is Directed Against Final Assessment Order Dated 12.10.2017 Passed U/S 143(3) R.W.S. 144C(13) Of The I.T.Act. The Relevant Assessment Year Is 2013-2014. 2. The Brief Facts Of The Case Are As Follows: The Assessee Is A Company Engaged In The Manufacture & Sale Of Alcoholic Beverage. The Assessee Filed Its Return Of Income For The Assessment Year 2013-2014 On 28.11.2013 Which Was Selected For Scrutiny Assessment. During The Course Of Assessment, The Assessee’S Case Was Also Referred To The Transfer Pricing Officer (Tpo). The Tpo Vide Order Dated 26.10.2016, Recommended Transfer Pricing Adjustments. The A.O., Thereafter, Passed A Draft Assessment Order Dated 30.12.2016. 2 It(Tp)A No.2701/Bang/2017 M/S.United Spirits Limited.

For Appellant: Sri.Percy Pardiwala, Senior AdvocateFor Respondent: Sri.Pradeep Kumar, CIT-DR
Section 143(3)Section 14ASection 234BSection 234CSection 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “C”, BANGALORE Before Shri George George K, JM & Ms.Padmavathy S, AM IT(TP)A No.2701/Bang/2017 : Asst.Year 2013-2014 M/s.United Spirits Limited The Deputy Commissioner of UB Towers, Income-tax, Circle 7(1)(1) v. No.24 Vittal Mallya Road Bangalore. Bangalore – 560 001. PAN : AACCM8043J. (Appellant) (Respondent) Appellant by : Sri.Percy Pardiwala, Senior Advocate Respondent by : Sri.Pradeep Kumar, CIT-DR Date of Pronouncement : 05.04.2022 Date of Hearing : 24.03.2022 O R D E R Per George George K, JM : This appeal at the instance of the assessee is directed ag…

Prasad Film Laboratories Private Limited, Hyderabad vs. Asst. Commissioner of Income Tax, Circle-14(1), Hyderabad

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

ITA 1133/HYD/2019[2016-17]Status: DisposedITAT Hyderabad22 Feb 2022AY 2016-17

Bench: Shri S.S. Godara & Shri Inturi Rama Raoassessment Year: 2016-17 Prasad Film Laboratories Vs. The Assistant Private Limited, Commissioner Of Income Hyderabad. Tax, Circle – 14(1), Hyderabad. Pan : Aabcp2280P. (Appellant) (Respondent) Assessee By: Shri V. Shiva Kumar. Revenue By: Shri Rohit Mujumdar. Date Of Hearing: 17.02.2022 Date Of Pronouncement: 22.02.2022 O R D E R Per Inturi Rama Rao, A.M. This Is An Appeal Filed By The Assessee Directed Against The Order Of The Commissioner Of Income Tax (Appeals) – 6, Hyderabad Dated 24.05.2019 For The Assessment Year 2016-17. 2. The Brief Facts Of The Case Are That The Appellant Is A Private Limited Company Incorporated Under The Provisions Of The Companies Act, 1956. It Is Engaged In The Business Of Post-Film Production Activities Viz. Printing & Processing Of Cinematographic Films, Dubbing, Editing, Recording, Telecine & Projecting, Hiring Of Outdoor Equipment / Cameras Etc. The Appellant Filed Return Of Income For The A.Y. 2016-17 On 05.10.2016 Declaring A Loss Of Rs.2,95,28,869/-. Against The Said Return Of Income, The Assessment Was Completed By The Assessing Officer Vide Order Dt.25.12.2018 Passed U/S 143(3) Of The Income Tax Act, 1961 (Hereinafter Referred To As “The Act”) At A Total Loss Of Rs.2,85,37,337/-. While Doing So, The Assessing Officer Made Disallowance U/S 14A R.W.R. 8D(2)(Iii) Of Rs.9,91,532/- Rejecting The Contention Of The Appellant That No Indirect Expenditure Was Incurred To Earn Any Exempt Income. While Doing So, The Assessing Officer Computed The Amount Of Disallowance At 1% Of The Average Value Of The Investments.

For Appellant: Shri V. Shiva KumarFor Respondent: Shri Rohit Mujumdar
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ B ‘ Bench, Hyderabad (Through Video Conferencing) Before Shri S.S. Godara, Judicial Member AND Shri Inturi Rama Rao, Accountant Member Assessment Year: 2016-17 Prasad Film Laboratories Vs. The Assistant Private Limited, Commissioner of Income Hyderabad. Tax, Circle – 14(1), Hyderabad. PAN : AABCP2280P. (Appellant) (Respondent) Assessee by: Shri V. Shiva Kumar. Revenue by: Shri Rohit Mujumdar. Date of hearing: 17.02.2022 Date of pronouncement: 22.02.2022 O R D E R Per Inturi Rama Rao, A.M. This is an appeal filed by the assessee directed against the order of the C…

M/S. Gmr Enterprises Private Limited, Bengaluru vs. Deputy Commissioner of Income Tax, Central Circle- 2(2), Bangalore

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

ITA 2310/BANG/2019[2015-16]Status: DisposedITAT Bangalore28 Oct 2021AY 2015-16

Bench: Shri George George K, Jm & Shri B.R.Baskaran, Am It(Tp)A No.2310/Bang/2019 : Asst.Year 2015-2016 M/S.Gmr Enterprises Pvt. Ltd. The Dy.Commissioner Of (Successor To Gmr Holdings P.Ltd) Income-Tax, Central Circle 2(2) V. Bangalore. No.25/1 Skip House, Museum Rd. Bangalore – 560 025. Pan : Aaccr1554R. (Appellant) (Respondent) Appellant By : Sri.Yogesh Thar, Ca Respondent By : Sri.Sumer Singh Meena, Cit-Dr Date Of Pronouncement : 28.10.2021 Date Of Hearing : 25.10.2021 O R D E R Per Bench:- This Appeal At The Instance Of The Assessee Is Directed Against Final Assessment Order Dated 14.10.20199 Passed U/S 143(3) R.W.S. 144C Of The I.T.Act. The Relevant Assessment Year Is 2015-2016. 2. The Assessee Has Raised Five Grounds & Various Sub Grounds. The Assessee By Its Application Dated 13.07.2020 Has Also Raised An Additional Ground. The Learned Ar During The Course Of Hearing Submitted That Grounds No.Ii & Iii May Be Adjudicated & The Other Grounds May Be Left Open. Therefore, Grounds No.Ii & Iii Are Reproduced Below:-

For Appellant: Sri.Yogesh Thar, CAFor Respondent: Sri.Sumer Singh Meena, CIT-DR
Section 142ASection 143(3)Section 14ASection 56(2)(viib)

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “A”, BANGALORE Before Shri George George K, JM and Shri B.R.Baskaran, AM IT(TP)A No.2310/Bang/2019 : Asst.Year 2015-2016 M/s.GMR Enterprises Pvt. Ltd. The Dy.Commissioner of (Successor to GMR Holdings P.Ltd) Income-tax, Central Circle 2(2) v. Bangalore. No.25/1 Skip House, Museum Rd. Bangalore – 560 025. PAN : AACCR1554R. (Appellant) (Respondent) Appellant by : Sri.Yogesh Thar, CA Respondent by : Sri.Sumer Singh Meena, CIT-DR Date of Pronouncement : 28.10.2021 Date of Hearing : 25.10.2021 O R D E R Per Bench:- This appeal at the instance of the assessee is…

M/S Khoday India Ltd vs. The Assistant Commissioner of Income-Tax

In the result, the orders passed by the Assessing

ITA/391/2012HC Karnataka16 Aug 2021

Bench: ALOK ARADHE,HEMANT CHANDANGOUDAR

Section 10Section 143(3)Section 14ASection 260Section 260ASection 36(1)(va)

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 16TH DAY OF AUGUST 2021 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE HEMANT CHANDANGOUDAR I.T.A. NO.391 OF 2012 BETWEEN: M/S. KHODAY INDIA LTD. REP BY ITS DIRECTOR SRI. K.L. SWAMY BREWERY HOUSE 7TH MILE, KANAKAPURA ROAD BANGALORE - 560 062. ... APPELLANT (BY SRI. A. SHANKAR, SR. ADV. FOR SRI. V. CHANDRASHEKAR, ADV.,) AND: THE ASSISTANT COMMISSIONER OF INCOME-TAX CIRCLE 11 (5) R.P. BHAVAN, OPP. RBI NRUPATHUNGA ROAD BANGALORE - 560 001. ... RESPONDENT (BY SRI. K.V. ARAVIND, ADV.) - - - THIS I.T.A. IS…

Atharva Consortium and Realty Private Limited, Pune vs. Income-Tax Officer, Ward - 1(1), Pune

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

ITA 2416/PUN/2017[2013-14]Status: DisposedITAT Pune18 Jun 2021AY 2013-14

Bench: Shri Inturi Rama Rao, Am & Shri S. S. Viswanethra Ravi, Jm आयकर अपील सं. / Ita No.2416/Pun/2017 िनधा"रण वष" / Assessment Year : 2013-14 Atharva Consortium & Realty Private Limited, 326, Ashok Vijay Complex, M.G. Road, Pune-411001. .......अपीलाथ" / Appellant Pan : Aagca0449N बनाम / V/S. Ito, Ward-1(1), ……""यथ" / Respondent Pune. Assessee By : Shri Suhas Bora Revenue By : Shri Vitthal Bhosale सुनवाई क" तारीख / Date Of Hearing : 15.06.2021 घोषणा क" तारीख / Date Of Pronouncement : 18.06.2021 आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of Ld. Commissioner Of Income Tax (Appeals)- 1, Pune (‘Cit(A)’ For Short) Dated 02.08.2017 For The Assessment Year 2013-14. 2. The Appellant Raised The Following Grounds Of Appeal :- “1. The Learned Cit (Appeals) Erred In Confirming The Addition Made By The Ao Of Rs. 1,98,733/- On Account Of Disallowances U/S 14A On The Ground That The Appellant Is Not Maintaining Separate Fund Flow Statement Regarding Investment Yielding Exempt Income & Investment In General Business Activity Without Appreciating The Submissions Given By The Appellant. The Ao Failed To Apply His Mind On The Main Contention That No Expenditure Is Required For Earning Exempt Income.

For Appellant: Shri Suhas BoraFor Respondent: Shri Vitthal Bhosale
Section 143(3)Section 14A

…आयकर अपीलीय अिधकरण “ए” "यायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE (Through Virtual Court) BEFORE SHRI INTURI RAMA RAO, AM AND SHRI S. S. VISWANETHRA RAVI, JM आयकर अपील सं. / ITA No.2416/PUN/2017 िनधा"रण वष" / Assessment Year : 2013-14 Atharva Consortium And Realty Private Limited, 326, Ashok Vijay Complex, M.G. Road, Pune-411001. .......अपीलाथ" / Appellant PAN : AAGCA0449N बनाम / V/s. ITO, Ward-1(1), ……""यथ" / Respondent Pune. Assessee by : Shri Suhas Bora Revenue by : Shri Vitthal Bhosale सुनवाई क" तारीख / Date of Hearing : 15.06.2021 घोषणा क" तारीख / Date of Pronouncement : 18.06.202…

Poonawalla Shares and Securities Pvt.Ltd, Pune vs. Deputy Commissioner of Income-Tax, Circle - 4, Pune

In the result, appeal of the assessee is partly allowed for statistical purposes

ITA 391/PUN/2018[2013-14]Status: DisposedITAT Pune08 Jun 2021AY 2013-14

Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Raviआयकर अपील सं. / Ita No. 391/Pun/2018 धनधाारण वषा / Assessment Year : 2013-14

For Appellant: Shri Rajshekhar AbhyankarFor Respondent: Shri S.P Walimbe
Section 143(3)Section 14A

…आयकर अपीलीय अधधकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE (Through Virtual Court) BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA No. 391/PUN/2018 धनधाारण वषा / Assessment Year : 2013-14 Poonawalla Shares & Securities Pvt. Ltd. Sarosh Bhavan, 16-B/1, Dr. Ambedkar Road, Pune-411 001 PAN : AAACP6087H .......अपीलाथी / Appellant बनाम / V/s. The Deputy Commissioner of Income Tax, Circle-4, Pune. ……प्रत्यथी / Respondent Assessee by : Shri Rajshekhar Abhyankar Revenue by : Shri S.P Walimbe सुनवाई की तारीख / Dat…

Niraj Kumar Associates Pvt.Limited, Pashan vs. Assistant Commissioner of Income-Tax, Circle - 2, Pune

In the result, the appeal filed by the assessee stands partly allowed for statistical purposes

ITA 2246/PUN/2017[2014-15]Status: DisposedITAT Pune02 Dec 2020AY 2014-15
For Appellant: Shri Pramod ShingteFor Respondent: Shri Sudhendu Das
Section 14A

…आयकर अपीलीय अिधकरण “बी” "यायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE (Through Virtual Court) BEFORE SHRI INTURI RAMA RAO, AM AND SHRI S. S. VISWANETHRA RAVI, JM आयकर अपील सं. / ITA No.2246/PUN/2017 िनधा"रण वष" / Assessment Year : 2014-15 Niraj Kumar Associates Pvt. Ltd., 129/2, Mont Vert Marc Pashan- Sus Road, Pashan-411021. .......अपीलाथ" / Appellant PAN : AAACN6424G बनाम / V/s. ACIT, Circle-2, ……""यथ" / Respondent Pune. Assessee by : Shri Pramod Shingte Revenue by : Shri Sudhendu Das सुनवाई क" तारीख / Date of Hearing : 08.12.2020 घोषणा क" तारीख / Date of Pronouncement : 08.12.2020 आदेश…