Principal Commissioner of Income Tax v. Godrej & Boyce Mfg. Co. Ltd.

149 Taxmann.com 222High Court2023#5109 most cited

What is Principal Commissioner of Income Tax v. Godrej & Boyce Mfg. Co. Ltd. authority for?

Where an assessee provides a computation of inadmissible expenditure under Section 14A, the Assessing Officer (AO) must discuss this computation in the assessment order. If the AO fails to do so, their disallowance based on Rule 8D may be considered unsustainable.

23

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2023 to 2026.

Also referred to as

PCIT v. Godrej & Boyce Mfg. Co. Ltd. · Section 14A · Rule 8D · inadmissible expenditure · exempt income · assessment order · AO discussion · Bombay High Court

Also reported as

292 Taxmann 497

Sections most often in play

Section 14ASection 143(3)Section 8DSection 115JBSection 234DSection 43(1)Section 142(1)Section 143(2)
Read the full judgment

Issues it is cited on

section 14(2)section 8d(2)(ii)goodwill arising on amalgamationsection 9(1)(ii)section 8dsection 14a disallowancesection 43(6)(c)section 14(1)section 55(2)section 10(33)section 14a(2)section 49

Judgments citing Principal Commissioner of Income Tax v. Godrej & Boyce Mfg. Co. Ltd.

Adi Lim Bilimoria, Mumbai vs. Dy. CIT 4(1)(1), Mumbai

In the result, both the appeals of the assessee are allowed

ITA 4834/MUM/2019[2014-15]Status: DisposedITAT Mumbai15 Mar 2024AY 2014-15

Bench: Justice (Retd.) C.V. Bhadang () & Shri B.R. Baskaran (Am)

Section 14ASection 14A(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL Mumbai “A” Bench, Mumbai. Before Justice (Retd.) C.V. Bhadang (President) and Shri B.R. Baskaran (AM) I.T.A. No. 4834/Mum/2019 (A.Y. 2014-15) I.T.A. No. 4835/Mum/2019 (A.Y. 2015-16) Vs. DCIT-4(1)(1) Adi Lim Bilimoria, 3rd Floor, Rakhi 6th Floor Mahal, Dinshaw Aayakar Bhavan Vatcha Road M.K. Road Mumbai-400 021. Mumbai-400 020. PAN : AADPB0971C (Appellant) (Respondent) Assessee by Shri Porus Kaka & Shri Manish Kanth Department by Shri Manoj Kumar Sinha Date of Hearing 16.01.2024 Date of Pronouncement 15.03.2024 O R D E R Per B.R.Baskaran (AM) :- Both the appeals filed…

Sicom Ltd, Mumbai vs. Dy Commissioner of Income Tax Circle 3(3)(1), Mumbai

In the result, the appeal filed by the assesee is partly allow for statistical purpose and the appeal filed by the revenue is allowed for statistical purposes

ITA 1694/MUM/2023[2013-2014]Status: DisposedITAT Mumbai22 Nov 2023AY 2013-2014

Bench: Shri Om Prakash Kant & Shri Pavan Kumar Gadale, Judicialmember Sicom Ltd, Vs. Dy Commissioner Of Solitaire Corporate Income Tax Circle Park, Bldg No.04, 3(3)(1), Chakala, Andheri(E), 6Th Floor, Room No. Mumbai-400093. 609,Aayakar Bhavan, Maharishi Karve Road, Mumbai- 400020. "थायी लेखा सं./जीआइआर सं.Pan/Gir No. Aaacs5524J (अपीलाथ"/Applicant) (""यथ"/Respondent) Dy Commissioner Of Vs. Sicom Ltd, Income Tax Circle Solitaire Corporate Park, 3(3)(1), Bldg No.04, Chakala, 6Th Floor, Room No. Andheri(E), 609,Aayakar Bhavan, Mumbai-400093. Maharishi Karve Road, Mumbai- 400020. "थायी लेखा सं./जीआइआर सं.Pan/Gir No. Aaacs5524J (अपीलाथ"/Applicant) (""यथ"/Respondent)

Section 10(34)Section 14ASection 234BSection 36(1)(ii)Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL, “G” BENCH MUMBAI BEFORE SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIALMEMBER Sicom Ltd, Vs. Dy Commissioner of Solitaire Corporate Income Tax Circle Park, Bldg No.04, 3(3)(1), Chakala, Andheri(E), 6th Floor, Room No. Mumbai-400093. 609,Aayakar Bhavan, Maharishi Karve Road, Mumbai- 400020. "थायी लेखा सं./जीआइआर सं.PAN/GIR No. AAACS5524J (अपीलाथ"/Applicant) (""यथ"/Respondent) Dy Commissioner of Vs. Sicom Ltd, Income Tax Circle Solitaire Corporate Park, 3(3)(1), Bldg No.04, Chakala, 6th Floor, Room No. Andheri(E), 609,Aayakar Bhavan, Mumbai-400093. M…

Schott Poonawalla Private Limited, Mumbai vs. CIT(Appeals) NFAC, Mumbai

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

ITA 1576/MUM/2023[2017-18]Status: DisposedITAT Mumbai25 Jul 2023AY 2017-18

Bench: Shri Pavan Kumar Gadale & Ms. Padmavathy S Schottpoonawallapvtltd, Cit(A)/Nfac, 13, 1St Floor,Plot.No.228, Aayakar Bhavan, बनाम/ Mittal Chambers, M.K.Road, Vs. Barristerrajnipatelmarg, Mumbai-400020. Nariman Point, Mumbai-400021. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaack2310G (""थ" / Respondent) (अपीलाथ" /Appellant)

For Appellant: Shri. Subhash S Shetty.ARFor Respondent: Shri. Avinash Karpe.DR
Section 115JSection 143(2)Section 14ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER & MS. PADMAVATHY S , ACCOUNTANT MEMBER SchottPoonawallaPvtLtd, CIT(A)/NFAC, 13, 1st Floor,Plot.No.228, Aayakar Bhavan, बनाम/ Mittal Chambers, M.K.Road, Vs. BarristerRajniPatelMarg, Mumbai-400020. Nariman Point, Mumbai-400021. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAACK2310G (""थ" / Respondent) (अपीलाथ" /Appellant) Appellant by : Shri. Subhash S Shetty.AR Respondent by : Shri. Avinash Karpe.DR सुनवाई की तारीख / Date of Hearing 25/07/2023 घोषणा की तारीख /Date of Pronouncement 31/07/2023 आदेश / ORDER PER PAVA…