Principal Commissioner of Income-tax-2 v. Caraf Builders & Constructions (P.) Ltd.

112 Taxmann.com 322Supreme Court of India2019#1578 most cited

What is Principal Commissioner of Income-tax-2 v. Caraf Builders & Constructions (P.) Ltd. authority for?

Disallowance under Section 14A of the Income-tax Act, 1961 cannot exceed the actual amount of exempt income earned by the assessee during the relevant previous year. This principle applies to assessment years prior to the amendment by Finance Bill 2022.

71

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2020 to 2025.

Also referred to as

Principal Commissioner of Income-tax-2 v. Caraf Builders & Constructions (P.) Ltd. · Section 14A · disallowance exceeds exempt income · no exempt income no disallowance · exempt income limit · Rule 8D(2)(ii) · 112 Taxmann.com 322 SC · Section 10(34) disallowance · disallowance computation · expenses related to exempt income

Sections most often in play

Section 14ASection 143(3)Section 115JBSection 37(1)Section 8D(2)(ii)Section 10(34)Section 194-ISection 2(13)

Issues it is cited on

software technology parksection 43ascheme of arrangementdisallowance u/s 14adisallowance of interest expendituredisallowance under section 14ainterest free advancesstrategic investmentsection 10(34)section 115jb(2)section 14a(2)section 14a

Judgments citing Principal Commissioner of Income-tax-2 v. Caraf Builders & Constructions (P.) Ltd.

Axis Capital Ltd., Mumbai-400025 vs. Dy Commissioner of Income Tax -Circle-3(1)(1), Mumbmai-400020

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

ITA 1160/MUM/2022[2011-12]Status: DisposedITAT Mumbai30 Sept 2022AY 2011-12
Section 10Section 14A

…THE INCOME TAX APPELLATE TRIBUNAL “A” Bench, Mumbai Shri B.R. Baskaran (AM) & Shri Pavan Kumar Gadale (JM) I.T.A. No. 1160/Mum/2022 (A.Y. 2011-12) Vs. DCIT, Circle Axis Capital Limited 1st Floor, Axis House 3(1)(1) Wadia International Centre Aayakar Bhavan Bombay Dyeing Mill M.K. Road Compound, Pandurang Mumbai-400 020. Budhkar Marg, Worli Mumbai-400 025. PAN : AAACU8367M (Appellant) (Respondent) Assessee by Shri Rajnikant V. Chaniyari Department by Shri Manoj Sinha Date of Hearing 22.09.2022 Date of Pronouncement 30.09.2022 O R D E R Per B.R.Baskaran (AM) :- The assessee has filed this appeal challenging…

DCIT-2(2)(1), Mumbai vs. M/S State Bank of India (Successor to State Bank of Bikaner and Jaipur), Mumbai

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

ITA 3033/MUM/2019[2015-16]Status: DisposedITAT Mumbai29 Sept 2022AY 2015-16

Bench: Shri Om Prakash Kant (Account Member) & Ms. Kavitha Rajagopal () I.T.A. No. 3033/Mum/2019 (A.Y. 2015-16) I.T.A. No. 2873/Mum/2019 (A.Y. 2015-16) Dcit-2(2)(1), Vs. M/S State Bank Of India Mumbai (Successor To State Room No. 545, Bank Of Bikaner & 5Th Floor, Ayakar Jaipur) Bhavan Financial Reporting & Mumbai-400020 Taxation, 3Rd Floor, Corporate Centre, Madam Cama Road Nariman Point, Mumbai- 400021 (Appellant) (Respondent)

Section 14A

…THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) I.T.A. No. 3033/Mum/2019 (A.Y. 2015-16) I.T.A. No. 2873/Mum/2019 (A.Y. 2015-16) DCIT-2(2)(1), Vs. M/s State Bank of India Mumbai (Successor to State Room no. 545, Bank of Bikaner & 5th Floor, Ayakar Jaipur) Bhavan Financial Reporting & Mumbai-400020 Taxation, 3rd Floor, Corporate Centre, Madam Cama Road Nariman Point, Mumbai- 400021 (Appellant) (Respondent) M/s State Bank of India Vs. DCIT-2(2)(1), (Successor to State Bank Mumbai of Bikaner & Jaipur) Room no. 545, Finan…

State Bank of India (Successor to State Bank of Bikaner & Jaipur), Mumbai vs. ACIT -Circle 2(2)(1), Mumbai

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

ITA 2873/MUM/2019[2015-16]Status: DisposedITAT Mumbai29 Sept 2022AY 2015-16

Bench: Shri Om Prakash Kant (Account Member) & Ms. Kavitha Rajagopal () I.T.A. No. 3033/Mum/2019 (A.Y. 2015-16) I.T.A. No. 2873/Mum/2019 (A.Y. 2015-16) Dcit-2(2)(1), Vs. M/S State Bank Of India Mumbai (Successor To State Room No. 545, Bank Of Bikaner & 5Th Floor, Ayakar Jaipur) Bhavan Financial Reporting & Mumbai-400020 Taxation, 3Rd Floor, Corporate Centre, Madam Cama Road Nariman Point, Mumbai- 400021 (Appellant) (Respondent)

Section 14A

…THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) I.T.A. No. 3033/Mum/2019 (A.Y. 2015-16) I.T.A. No. 2873/Mum/2019 (A.Y. 2015-16) DCIT-2(2)(1), Vs. M/s State Bank of India Mumbai (Successor to State Room no. 545, Bank of Bikaner & 5th Floor, Ayakar Jaipur) Bhavan Financial Reporting & Mumbai-400020 Taxation, 3rd Floor, Corporate Centre, Madam Cama Road Nariman Point, Mumbai- 400021 (Appellant) (Respondent) M/s State Bank of India Vs. DCIT-2(2)(1), (Successor to State Bank Mumbai of Bikaner & Jaipur) Room no. 545, Finan…

Assistant Commissioner of Income Tax, Central Circle-3(1), Chennai vs. M/S. Bgr Energy Systems, Chennai

In the result, both the appeals filed by the Revenue are dismissed

ITA 29/CHNY/2021[2016-17]Status: DisposedITAT Chennai21 Sept 2022AY 2016-17

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. Nos.28 & 29/Chny/2021 िनधा"रण वष"/Assessment Years: 2014-15 & 2016-17 The Assistant Commissioner Of Vs. M/S. Bgr Energy Systems Limited, Income Tax, Corporate Office, Guna Complex, Central Circle 3(1), 433, Anna Salai, Teynampet, Chennai. Chennai 600 018. [Pan:Aabcg2202J] (अपीलाथ" /Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By Shri G. Johanson, Addl. Cit : ""थ" की ओर से/Respondent By Mrs. Sandhyaarti, T., Fca : सुनवाई की तारीख/ Date Of Hearing 13.09.2022 : घोषणा की तारीख /Date Of Pronouncement : 21.09.2022 आदेश /O R D E R Per V. Durga Rao: Both The Appeals Filed By The Revenue Are Directed Against Different Orders Of The Ld. Commissioner Of Income Tax (Appeals) 18, Chennai, Both Dated 14.09.2020 Relevant To The Assessment Years 2014-15 & 2016-17. 2. Both The Appeals Filed By The Assessee Are Delayed By 55 Days In Filing The Appeal Before The Tribunal Due To Outbreak Of Covid-19

Section 115JSection 143(3)Section 14ASection 3

…आयकर अपीलीय अिधकरण, ‘ए’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी वी. दुगा" राव, "ाियक सद" एवं "ी मनोज कुमार अ"वाल, लेखा सद" के सम" । Before Shri V. Durga Rao, Judicial Member & Shri Manoj Kumar Aggarwal, Accountant Member आयकर अपील सं./I.T.A. Nos.28 and 29/Chny/2021 िनधा"रण वष"/Assessment Years: 2014-15 & 2016-17 The Assistant Commissioner of Vs. M/s. BGR Energy Systems Limited, Income Tax, Corporate Office, Guna Complex, Central Circle 3(1), 433, Anna Salai, Teynampet, Chennai. Chennai 600 018. [PAN:AABCG2202J] (अपीलाथ" /Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant by…

Assistant Commissioner of Income Tax, Central Circle-3(1), Chennai vs. M/S. Bgr Energy Systems, Chennai

In the result, both the appeals filed by the Revenue are dismissed

ITA 28/CHNY/2021[2014-15]Status: DisposedITAT Chennai21 Sept 2022AY 2014-15

Bench: Shri V. Durga Rao & Shri Manoj Kumar Aggarwalआयकर अपील सं./I.T.A. Nos.28 & 29/Chny/2021 िनधा"रण वष"/Assessment Years: 2014-15 & 2016-17 The Assistant Commissioner Of Vs. M/S. Bgr Energy Systems Limited, Income Tax, Corporate Office, Guna Complex, Central Circle 3(1), 433, Anna Salai, Teynampet, Chennai. Chennai 600 018. [Pan:Aabcg2202J] (अपीलाथ" /Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By Shri G. Johanson, Addl. Cit : ""थ" की ओर से/Respondent By Mrs. Sandhyaarti, T., Fca : सुनवाई की तारीख/ Date Of Hearing 13.09.2022 : घोषणा की तारीख /Date Of Pronouncement : 21.09.2022 आदेश /O R D E R Per V. Durga Rao: Both The Appeals Filed By The Revenue Are Directed Against Different Orders Of The Ld. Commissioner Of Income Tax (Appeals) 18, Chennai, Both Dated 14.09.2020 Relevant To The Assessment Years 2014-15 & 2016-17. 2. Both The Appeals Filed By The Assessee Are Delayed By 55 Days In Filing The Appeal Before The Tribunal Due To Outbreak Of Covid-19

Section 115JSection 143(3)Section 14ASection 3

…आयकर अपीलीय अिधकरण, ‘ए’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी वी. दुगा" राव, "ाियक सद" एवं "ी मनोज कुमार अ"वाल, लेखा सद" के सम" । Before Shri V. Durga Rao, Judicial Member & Shri Manoj Kumar Aggarwal, Accountant Member आयकर अपील सं./I.T.A. Nos.28 and 29/Chny/2021 िनधा"रण वष"/Assessment Years: 2014-15 & 2016-17 The Assistant Commissioner of Vs. M/s. BGR Energy Systems Limited, Income Tax, Corporate Office, Guna Complex, Central Circle 3(1), 433, Anna Salai, Teynampet, Chennai. Chennai 600 018. [PAN:AABCG2202J] (अपीलाथ" /Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant by…

Jaypee Development Corporation Ltd., Noida vs. DCIT, Circle-13(2), New Delhi

In the result, the appeal of the assessee is allowed whereas the appeal of the Revenue is dismissed

ITA 3966/DEL/2018[2013-14]Status: DisposedITAT Delhi22 Aug 2022AY 2013-14

Bench: Shri Kul Bharat & Shri Pradip Kumar Kedia

For Appellant: Shri Parveen Kumar, AdvFor Respondent: Shri Anuj Garg, Sr.D.R
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C” DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.A. No.3480/DEL/2018 Assessment Year 2013-14 DCIT, v. M/s. Jaypee Development Circle-13(2), Corporation Pvt. Ltd., New Delhi. Sector-128, Noida. TAN/PAN: AABCJ9515H (Appellant) (Respondent) I.T.A. No.3966/DEL/2018 Assessment Year 2013-14 M/s. Jaypee Development v. DCIT, Corporation Pvt. Ltd., Circle-13(2), Sector-128, New Delhi. Noida. TAN/PAN: AAJCS1850N (Appellant) (Respondent) Appellant by: Shri Parveen Kumar, Adv. Respondent by: Shri Anuj Garg, Sr.D.R. Date of…

DCIT, Circle-13(2), New Delhi vs. Jaypee Development Corporation Ltd., Noida

In the result, the appeal of the assessee is allowed whereas the appeal of the Revenue is dismissed

ITA 3480/DEL/2018[2013-14]Status: DisposedITAT Delhi22 Aug 2022AY 2013-14

Bench: Shri Kul Bharat & Shri Pradip Kumar Kedia

For Appellant: Shri Parveen Kumar, AdvFor Respondent: Shri Anuj Garg, Sr.D.R
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C” DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.A. No.3480/DEL/2018 Assessment Year 2013-14 DCIT, v. M/s. Jaypee Development Circle-13(2), Corporation Pvt. Ltd., New Delhi. Sector-128, Noida. TAN/PAN: AABCJ9515H (Appellant) (Respondent) I.T.A. No.3966/DEL/2018 Assessment Year 2013-14 M/s. Jaypee Development v. DCIT, Corporation Pvt. Ltd., Circle-13(2), Sector-128, New Delhi. Noida. TAN/PAN: AAJCS1850N (Appellant) (Respondent) Appellant by: Shri Parveen Kumar, Adv. Respondent by: Shri Anuj Garg, Sr.D.R. Date of…

Creative Ashtech Powr Projects P. Ltd., Mumbai vs. Asst. CIT-14(1)(2), Mumbai

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

ITA 946/MUM/2021[2012-13]Status: DisposedITAT Mumbai18 Aug 2022AY 2012-13

Bench: Shri Baskaran B.R & Shri Pavan Kumar Gadalecreative Ashtech Power Vs. Acit – 14(1)(2) Projects Pvt Ltd., Aayakar Bhavan, 7Th Floor, Raheja Point I, M.K.Road, Opp Vakola Market, Mumbai – 400020. Nehru Road,Santacruz (E) Mumbai- 400055. Pan/Gir No. : Aadcd1054F Appellant .. Respondent Appellant By : Mr. Amit Khatiwala.Ar Respondent By : Mr. Ganesh Bare. Cit Dr Date Of Hearing 22.08.2022 Date Of Pronouncement 24.08.2022 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Assessee Has Filed The Appeal Against The Order Of The Cit(A)- National Faceless Appeal Centre (Nfac), Delhi, Passed U/S 154 & 250 Of The Income Tax Act, 1961. The Assessee Has Raised The Following Grounds Of Appeal:

For Appellant: Mr. Amit Khatiwala.ARFor Respondent: Mr. Ganesh Bare. CIT DR
Section 115JSection 143(3)Section 14ASection 154

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI BASKARAN B.R, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER Creative Ashtech Power Vs. ACIT – 14(1)(2) Projects Pvt Ltd., Aayakar Bhavan, 7th Floor, Raheja Point I, M.K.Road, Opp Vakola Market, Mumbai – 400020. Nehru Road,Santacruz (E) Mumbai- 400055. PAN/GIR No. : AADCD1054F Appellant .. Respondent Appellant by : Mr. Amit Khatiwala.AR Respondent by : Mr. Ganesh Bare. CIT DR Date of Hearing 22.08.2022 Date of Pronouncement 24.08.2022 आदेश / O R D E R PER PAVAN KUMAR GADALE JM: The assessee has filed the appeal against the order o…

ACIT CC 3(3), Mumbai vs. M/S. Welspun Steel Ltd, Mumbai

Accordingly, Ground No. 2 raised by the Revenue is dismissed

ITA 2137/MUM/2021[2015-16]Status: DisposedITAT Mumbai03 Aug 2022AY 2015-16
For Appellant: Ms. Ira BahlFor Respondent: Shri Nikhil Chaudhary
Section 1Section 143(3)Section 14ASection 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL "G" BENCH, MUMBAI SHRI M. BALAGANESH ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER Deputy Commissioner of Income Tax, CC 3(3), Central Range-3(3), Mumbai, Room No. 1923, 19th Floor, Air India Building, Nariman Point, Mumbai - 400021 [PAN: AAACW5308G] …………… Appellant Vs M/s Welspun Steel Ltd., 7th Floor, Welspun House, S.B. Marg, Kamala Mill Compound, Lower Parel (W), Mumbai - 400013 ……………… Respondent Appearances For the Appellant/Department : Shri Nikhil Chaudhary For the Respondent/Assessee : Ms. Ira Bahl Date of conclusion of hearing : 09.05.2022 Date of pronoun…

The DCIT, Kochi vs. M/S.Sfo Technologies P. Ltd, Aluva

In the result, this appeal filed by Revenue in ITA

ITA 404/COCH/2020[2016-17]Status: DisposedITAT Cochin24 Feb 2022AY 2016-17

Bench: Shri George Mathan, Jm & Shri Ramit Kochar, Am

For Appellant: Smt. Jamunna Devi, Sr.DRFor Respondent: Shri Anil D. Nair& Smt. Telma
Section 143(3)Section 14ASection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri George Mathan, JM & Shri Ramit Kochar, AM ITA No. A.Y. Appellant Respondent 400/Coch/2020 2010-11 M/s.SFO Technologies Pvt. Ltd., Deputy Commissioner 401/Coch/2020 2012-13 XIX/346, Stone House, of Income Tax, Corporate Circle-2(1), Aluva, 402/Coch/2020 2013-14 Ernakulam-683101 3rd Floor, C R Building I.S. Press Road, Kochi- 403/Coch/2020 2014-15 [PAN: AADCS3318K] 682018 404/Coch/2020 2016-17 Appellant by: Smt. Jamunna Devi, Sr.DR Respondent by: Shri Anil D. Nair& Smt. Telma Date of Hearing: 22.02.2022& 24.02.2022 Date of Pronouncement: 24.0…

The DCIT, Kochi vs. M/S.Sfo Technologies P. Ltd, Aluva

In the result, this appeal filed by Revenue in ITA

ITA 403/COCH/2020[2014-15]Status: DisposedITAT Cochin24 Feb 2022AY 2014-15

Bench: Shri George Mathan, Jm & Shri Ramit Kochar, Am

For Appellant: Smt. Jamunna Devi, Sr.DRFor Respondent: Shri Anil D. Nair& Smt. Telma
Section 143(3)Section 14ASection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri George Mathan, JM & Shri Ramit Kochar, AM ITA No. A.Y. Appellant Respondent 400/Coch/2020 2010-11 M/s.SFO Technologies Pvt. Ltd., Deputy Commissioner 401/Coch/2020 2012-13 XIX/346, Stone House, of Income Tax, Corporate Circle-2(1), Aluva, 402/Coch/2020 2013-14 Ernakulam-683101 3rd Floor, C R Building I.S. Press Road, Kochi- 403/Coch/2020 2014-15 [PAN: AADCS3318K] 682018 404/Coch/2020 2016-17 Appellant by: Smt. Jamunna Devi, Sr.DR Respondent by: Shri Anil D. Nair& Smt. Telma Date of Hearing: 22.02.2022& 24.02.2022 Date of Pronouncement: 24.0…

The DCIT, Kochi vs. M/S.Sfo Technologies P. Ltd, Aluva

In the result, this appeal filed by Revenue in ITA

ITA 402/COCH/2020[2013-14]Status: DisposedITAT Cochin24 Feb 2022AY 2013-14

Bench: Shri George Mathan, Jm & Shri Ramit Kochar, Am

For Appellant: Smt. Jamunna Devi, Sr.DRFor Respondent: Shri Anil D. Nair& Smt. Telma
Section 143(3)Section 14ASection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri George Mathan, JM & Shri Ramit Kochar, AM ITA No. A.Y. Appellant Respondent 400/Coch/2020 2010-11 M/s.SFO Technologies Pvt. Ltd., Deputy Commissioner 401/Coch/2020 2012-13 XIX/346, Stone House, of Income Tax, Corporate Circle-2(1), Aluva, 402/Coch/2020 2013-14 Ernakulam-683101 3rd Floor, C R Building I.S. Press Road, Kochi- 403/Coch/2020 2014-15 [PAN: AADCS3318K] 682018 404/Coch/2020 2016-17 Appellant by: Smt. Jamunna Devi, Sr.DR Respondent by: Shri Anil D. Nair& Smt. Telma Date of Hearing: 22.02.2022& 24.02.2022 Date of Pronouncement: 24.0…

The DCIT, Kochi vs. M/S.Sfo Technologies P. Ltd, Ernakulam

In the result, this appeal filed by Revenue in ITA

ITA 401/COCH/2020[2012-13]Status: DisposedITAT Cochin24 Feb 2022AY 2012-13

Bench: Shri George Mathan, Jm & Shri Ramit Kochar, Am

For Appellant: Smt. Jamunna Devi, Sr.DRFor Respondent: Shri Anil D. Nair& Smt. Telma
Section 143(3)Section 14ASection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri George Mathan, JM & Shri Ramit Kochar, AM ITA No. A.Y. Appellant Respondent 400/Coch/2020 2010-11 M/s.SFO Technologies Pvt. Ltd., Deputy Commissioner 401/Coch/2020 2012-13 XIX/346, Stone House, of Income Tax, Corporate Circle-2(1), Aluva, 402/Coch/2020 2013-14 Ernakulam-683101 3rd Floor, C R Building I.S. Press Road, Kochi- 403/Coch/2020 2014-15 [PAN: AADCS3318K] 682018 404/Coch/2020 2016-17 Appellant by: Smt. Jamunna Devi, Sr.DR Respondent by: Shri Anil D. Nair& Smt. Telma Date of Hearing: 22.02.2022& 24.02.2022 Date of Pronouncement: 24.0…

The DCIT, Kochi vs. M/S.Sfo Technologies P. Ltd, Aluva

In the result, this appeal filed by Revenue in ITA

ITA 400/COCH/2020[2010-11]Status: DisposedITAT Cochin24 Feb 2022AY 2010-11

Bench: Shri George Mathan, Jm & Shri Ramit Kochar, Am

For Appellant: Smt. Jamunna Devi, Sr.DRFor Respondent: Shri Anil D. Nair& Smt. Telma
Section 143(3)Section 14ASection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri George Mathan, JM & Shri Ramit Kochar, AM ITA No. A.Y. Appellant Respondent 400/Coch/2020 2010-11 M/s.SFO Technologies Pvt. Ltd., Deputy Commissioner 401/Coch/2020 2012-13 XIX/346, Stone House, of Income Tax, Corporate Circle-2(1), Aluva, 402/Coch/2020 2013-14 Ernakulam-683101 3rd Floor, C R Building I.S. Press Road, Kochi- 403/Coch/2020 2014-15 [PAN: AADCS3318K] 682018 404/Coch/2020 2016-17 Appellant by: Smt. Jamunna Devi, Sr.DR Respondent by: Shri Anil D. Nair& Smt. Telma Date of Hearing: 22.02.2022& 24.02.2022 Date of Pronouncement: 24.0…

Tanglin Developments Limited, Bangalore vs. The Deputy Commissioner of Income Tax, Central Circle-1(3), Bangalore

In the result, assessee’s appeals are allowed

ITA 146/BANG/2021[2017-18]Status: DisposedITAT Bangalore31 Jan 2022AY 2017-18

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri C Ramesh, C.AFor Respondent: Shri Jairam Raipura, CIT(DR OSD)
Section 43A

…ner of Income Tax, Patiala V. State Bank of Patiala (2018) 99 Taxmann.com 286 (SC). (iv) Commissioner of Income Tax V. Reliance Industries Ltd (2019) 102 Taxmann.com 52 (SC). (v) Pr.Commissioner of Income Tax-2 V. Caraf Builders & Constructions (P) Ltd (2019) 112 Taxmann.com 322 (SC) (vi) CCI Ltd V. JCIT, Udupi Range in ITA No.359/2011. (vii) Cheminvest Ltd V. CIT-IV (2015) 61 Taxmann.com 118 (Delhi) 70. It was submitted that the ITAT, Bangalore in the case of Income Tax Officer, Ward-4(1)(1), Bengaluru Vs. M/s.J.P.Distilleries (P) Ltd for the A.Ys.2010-11 and 2011-12, held that, in the absence of exempt income…

Tanglin Developments Limited, Bangalore vs. The Deputy Commissioner of Income Tax, Central Circle-1(3), Bangalore

In the result, assessee’s appeals are allowed

ITA 145/BANG/2021[2015-16]Status: DisposedITAT Bangalore31 Jan 2022AY 2015-16

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri C Ramesh, C.AFor Respondent: Shri Jairam Raipura, CIT(DR OSD)
Section 43A

…ner of Income Tax, Patiala V. State Bank of Patiala (2018) 99 Taxmann.com 286 (SC). (iv) Commissioner of Income Tax V. Reliance Industries Ltd (2019) 102 Taxmann.com 52 (SC). (v) Pr.Commissioner of Income Tax-2 V. Caraf Builders & Constructions (P) Ltd (2019) 112 Taxmann.com 322 (SC) (vi) CCI Ltd V. JCIT, Udupi Range in ITA No.359/2011. (vii) Cheminvest Ltd V. CIT-IV (2015) 61 Taxmann.com 118 (Delhi) 70. It was submitted that the ITAT, Bangalore in the case of Income Tax Officer, Ward-4(1)(1), Bengaluru Vs. M/s.J.P.Distilleries (P) Ltd for the A.Ys.2010-11 and 2011-12, held that, in the absence of exempt income…

Tanglin Developments Limited, Bangalore vs. The Deputy Commissioner of Income Tax, Central Circle-1(3), Bangalore

In the result, assessee’s appeals are allowed

ITA 144/BANG/2021[2014-15]Status: DisposedITAT Bangalore31 Jan 2022AY 2014-15

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri C Ramesh, C.AFor Respondent: Shri Jairam Raipura, CIT(DR OSD)
Section 43A

…ner of Income Tax, Patiala V. State Bank of Patiala (2018) 99 Taxmann.com 286 (SC). (iv) Commissioner of Income Tax V. Reliance Industries Ltd (2019) 102 Taxmann.com 52 (SC). (v) Pr.Commissioner of Income Tax-2 V. Caraf Builders & Constructions (P) Ltd (2019) 112 Taxmann.com 322 (SC) (vi) CCI Ltd V. JCIT, Udupi Range in ITA No.359/2011. (vii) Cheminvest Ltd V. CIT-IV (2015) 61 Taxmann.com 118 (Delhi) 70. It was submitted that the ITAT, Bangalore in the case of Income Tax Officer, Ward-4(1)(1), Bengaluru Vs. M/s.J.P.Distilleries (P) Ltd for the A.Ys.2010-11 and 2011-12, held that, in the absence of exempt income…

Tanglin Developments Limited, Bangalore vs. The Deputy Commissioner of Income Tax, Central Circle-1(3), Bangalore

In the result, assessee’s appeals are allowed

ITA 143/BANG/2021[2013-14]Status: DisposedITAT Bangalore31 Jan 2022AY 2013-14

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri C Ramesh, C.AFor Respondent: Shri Jairam Raipura, CIT(DR OSD)
Section 43A

…ner of Income Tax, Patiala V. State Bank of Patiala (2018) 99 Taxmann.com 286 (SC). (iv) Commissioner of Income Tax V. Reliance Industries Ltd (2019) 102 Taxmann.com 52 (SC). (v) Pr.Commissioner of Income Tax-2 V. Caraf Builders & Constructions (P) Ltd (2019) 112 Taxmann.com 322 (SC) (vi) CCI Ltd V. JCIT, Udupi Range in ITA No.359/2011. (vii) Cheminvest Ltd V. CIT-IV (2015) 61 Taxmann.com 118 (Delhi) 70. It was submitted that the ITAT, Bangalore in the case of Income Tax Officer, Ward-4(1)(1), Bengaluru Vs. M/s.J.P.Distilleries (P) Ltd for the A.Ys.2010-11 and 2011-12, held that, in the absence of exempt income…

Kalyani Steels Ltd, Pune vs. Deputy Commissioner of Income-Tax, Circle - 14, Pune

The appeal of the assesse is allowed in terms of our aforesaid observations

ITA 1403/PUN/2018[2015-16]Status: DisposedITAT Pune05 Jan 2022AY 2015-16

Bench: Shri Inturi Rama Rao() & Shri Ravish Sood () Assessment Year: 2015-16 Kalyani Steels Ltd. Dy. Commissioner Of Income-Tax, Mundhwa, Vs. Income-Tax Circle-14, Pune – 411 036 Aaykarsadan, Bodhi Tower, 548/2B, Salisbury Park, Gultekdi, Pune – 411 037. Pan No. Aaack7315D (Appellant) (Respondent)

For Appellant: Shri. Nikhil Pathak, A.RFor Respondent: Shri. M.G Jasnani, D.R
Section 115JSection 143(3)Section 14A

…Kalyani Steels Ltd. Vs. Dy. CIT, Circle-14, Pune ITA No. 1403/Pun/2018 – A.Y 2015-16 1 IN THE INCOME TAX APPELLATE TRIBUNAL PUNE, BENCH “B”, PUNE BEFORE SHRI INTURI RAMA RAO(ACCOUNTANT MEMBER) AND SHRI RAVISH SOOD (JUDICIAL MEMBER) Assessment Year: 2015-16 Kalyani Steels Ltd. Dy. Commissioner of Income-tax, Mundhwa, Vs. Income-tax Circle-14, Pune – 411 036 AaykarSadan, Bodhi Tower, 548/2B, Salisbury Park, Gultekdi, Pune – 411 037. PAN No. AAACK7315D (Appellant) (Respondent) Assessee by : Shri. Nikhil Pathak, A.R Revenue by : Shri. M.G Jasnani, D.R Date of Hearing : 04.01.2022 Date of pronouncement : 05.01.2022…

The Dy. Commr. of Income Tax, Circle-3(1), Rajkot-Gujarat vs. M/S Saurashtra Gramin Bank, Rajkot-Gujarat

In the result, the appeal filed by the Revenue is dismissed

ITA 376/RJT/2016[2012-13]Status: DisposedITAT Rajkot25 Oct 2021AY 2012-13

Bench: Shri Waseem Ahmed & Ms. Madhumita Royअपील सं./Ita No.376/Rjt/2016 िनधा"रण वष"/Asstt. Year: 2012-2013 D.C.I.T., M/S. Saurashtra Gramin Bank, Circle-3(1), Vs. Gopalnaga, Opp. Andh Mahila Rajkot. Vikas Gruh, Rajkot.

For Appellant: Ms A.D. Vyas, A.RFor Respondent: Shri
Section 43D

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT (CONDUCTED THROUGH E-COURT AT AHMEDABAD) BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND Ms. MADHUMITA ROY, JUDICIAL MEMBER अपील सं./ITA No.376/Rjt/2016 िनधा"रण वष"/Asstt. Year: 2012-2013 D.C.I.T., M/s. Saurashtra Gramin Bank, Circle-3(1), Vs. Gopalnaga, Opp. Andh Mahila Rajkot. Vikas Gruh, Rajkot. PAN: AAHAS2116H (Applicant) (Respondent) Revenue by : Shri O.M. Prakash Singh, C.I.T.D.R Assessee by : Ms A.D. Vyas, A.R सुनवाई क" तारीख/Date of Hearing : 03/08/2021 घोषणा क" तारीख /Date of Pronouncement: 25/10/2021 आदेश/…