Principal Commissioner of Income Tax v. Reliance Chemotex Industries Ltd.

138 Taxmann.com 199High Court2022#11087 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2022 to 2024.

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Issues it is cited on

section 14a(1)section 14a(2)disallowance under section 14adisallowance u/s 14asection 14asection 23section 154section 10section 80previous yearsection 15section 14

Judgments citing Principal Commissioner of Income Tax v. Reliance Chemotex Industries Ltd.

Soyuz Trading Co. Ltd., Kolkata vs. DCIT, Cir-7(1), Kolkata.

In the result, the appeal of the assessee stands partly allowed

ITA 1130/KOL/2023[2012-13]Status: DisposedITAT Kolkata05 Feb 2024AY 2012-13

Bench: Shri Sanjay Garg & Shri Girish Agrawali.T.A. No.1130/Kol/2023 Assessment Year : 2012-13 Soyuz Trading Co. Ltd (Now Merged With Concenate Advest Advisory (P) Ltd).…………....Appellant C/O Subash Agarwal & Associates, Advocates, Siddha Gibson, 1, Gibson Lane, Suite 213, 2Nd Floor, Kolkata – 700069. [Pan: Aagcs3371K] Vs. Dcit, Circle-7(1), Kolkata……..........................................…..…..... Respondent Appearances By: Shri Siddharth Agarwal, Advocate, Appeared On Behalf Of The Appellant. Shri S. Datta, Cit-Sr. Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : February 01, 2024 Date Of Pronouncing The Order : February 05, 2024 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 22.09.2023 Of The National Faceless Appeal Centre [Hereinafter Referred To As The ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. The Assessee In This Appeal Has Taken The Following Grounds Of Appeal: “1. For That The Ld. Cit(A) Was Not Justified In Confirming The Disallowance Of Rs.68,65,91 7/- Made By The A.O. By Invoking The Provisions Of Sec. 14A R.W. Rule 8D Which Is Over & Above The Suo-Moto Disallowance Of Rs.9,39,667/- Made By The Assessee Itself.

Section 14ASection 250

…आयकर अपील"य अ"धकरण, कोलकाता पीठ ‘ए’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH KOLKATA "ी संजय गग", "या"यक सद"य एवं "ी "गर"श अ"वाल, लेखा सद"य के सम" Before Shri Sanjay Garg, Judicial Member and Shri Girish Agrawal, Accountant Member I.T.A. No.1130/Kol/2023 Assessment Year : 2012-13 Soyuz Trading Co. Ltd (now merged with Concenate Advest Advisory (P) Ltd).…………....Appellant C/o Subash Agarwal & Associates, Advocates, Siddha Gibson, 1, Gibson Lane, Suite 213, 2nd Floor, Kolkata – 700069. [PAN: AAGCS3371K] vs. DCIT, Circle-7(1), Kolkata……..........................................…..…..... Respondent Ap…

Shri Gopal Prasad Agrawal, Raipur vs. Income Tax Officer, Ward 2(2), Raipur

In the result, appeal of the assessee is partly allowed

ITA 86/RPR/2022[2014-15]Status: DisposedITAT Raipur11 Jul 2023AY 2014-15

Bench: SHRI RAVISH SOOD (Judicial Member), SHRI ARUN KHODPIA (Accountant Member)

For Respondent: Shri Choudhary N.C.Roy, Sr. DR
Section 14Section 14ASection 263

…आयकर अपीलीय अधिकरण, रायपुर न्यायपीठ, रायपुर IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR श्री रविश सूद, न्याधयक सदस्य एिं श्री अरुण खोड़वपया, लेखा सदस्य के समक्ष । BEFORE SHRI RAVISH SOOD, JM & SHRI ARUN KHODPIA, AM आयकर अपील सं./ITA No.86/RPR/2022 (Assessment Years: 2014-2015) Shri Gopal Prasad Agrawal, Vs Income Tax Officer, Near Maharashtra Manda, Ward-2(2), Raipur (C.G.) Choubey Colony, Raipur (C.G.) PAN No. :AEDPA 0380 A (अपीलार्थी /Appellant) (प्रत्यर्थी / Respondent) .. : Shri Prafulla Pendse, CA धििााररती की ओर से /Assessee by राजस्ि की ओर से /Revenue by : Shri Choudhary N.C.Roy, Sr. DR सुििा…

ACIT, Circle-14(1)(2), Mumbai vs. M/S Reliance Infrastructure Ltd, Mumbai

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

ITA 2796/MUM/2022[2016-2017]Status: DisposedITAT Mumbai29 Mar 2023AY 2016-2017
Section 10Section 115JSection 143(3)Section 14ASection 801ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘D‘ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI S RIFAUR RAHMAN, ACCOUNTANT MEMBER ACIT, CIRCLE-14 (1)(2), Vs. M/s. Reliance Infrastructure Room No. 455, 4th Floor, Ltd, Mumbai. Aayakar Bhavan, Ground Floor, Reliance Centre M.K.Road, 19, Walchand Hirachand Mumbai-400020 Marg, Ballard Estate, Mumbai- 400001 PAN/GIR No. AACCR7446Q (Appellant) .. (Respondent) M/s. Reliance Vs. ACIT, CIRCLE-14 (1)(2), Infrastructure Ltd, Room No. 455, 4th Floor, Mumbai. Aayakar Bhavan, M.K.Road. Ground Floor, Reliance Mumbai-400020 Centre 19, Walchand Hirachand Marg, Ballard E…

Reliance Infrastructure Ltd, Mumbai vs. Asstt. Commissioner of Income Tax 14(1)(2), Mumbai

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

ITA 2590/MUM/2022[2016-2017]Status: DisposedITAT Mumbai29 Mar 2023AY 2016-2017
Section 10Section 115JSection 143(3)Section 14ASection 801ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘D‘ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI S RIFAUR RAHMAN, ACCOUNTANT MEMBER ACIT, CIRCLE-14 (1)(2), Vs. M/s. Reliance Infrastructure Room No. 455, 4th Floor, Ltd, Mumbai. Aayakar Bhavan, Ground Floor, Reliance Centre M.K.Road, 19, Walchand Hirachand Mumbai-400020 Marg, Ballard Estate, Mumbai- 400001 PAN/GIR No. AACCR7446Q (Appellant) .. (Respondent) M/s. Reliance Vs. ACIT, CIRCLE-14 (1)(2), Infrastructure Ltd, Room No. 455, 4th Floor, Mumbai. Aayakar Bhavan, M.K.Road. Ground Floor, Reliance Mumbai-400020 Centre 19, Walchand Hirachand Marg, Ballard E…

Bimal Roy Soni, J L N Marg vs. DCIT, Circle - 1, Jaipur, Statue Circle

In the result, appeals of the assessee is partly allowed

ITA 240/JPR/2022[2014-15]Status: DisposedITAT Jaipur28 Mar 2023AY 2014-15

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. Nos. 239 & 240/JP/2022 fu/kZkj.k o"kZ@Assessment Years : 2013-14 & 2014-15 Bimal Roy Soni 11, Chetak Marg, JLN Marg Jaipur cuke Vs. DCIT, Circle-01, Jaipur NCR, Building LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AFPPS 1588 H vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Akhilesh Kumar Jain (C.A.) jktLo dh vksj ls@ Revenue by : Smt Runi Pal (Addl. CIT) a lquokb

For Appellant: Shri Akhilesh Kumar Jain (C.A.)For Respondent: Smt Runi Pal (Addl. CIT) a
Section 143(3)Section 14ASection 154Section 254

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. Nos. 239 & 240/JP/2022 fu/kZkj.k o"kZ@Assessment Years : 2013-14 & 2014-15 cuke Bimal Roy Soni DCIT, 11, Chetak Marg, JLN Marg Vs. Circle-01, Jaipur Jaipur NCR, Building LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AFPPS 1588 H vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Akhilesh Kumar Jain (C.A.) jktLo…

Bimal Roy Soni, J L N Marg vs. DCIT, Circle-1, Jaipur, N.C.R. Building

In the result, appeals of the assessee is partly allowed

ITA 239/JPR/2022[2013-14]Status: DisposedITAT Jaipur28 Mar 2023AY 2013-14

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. Nos. 239 & 240/JP/2022 fu/kZkj.k o"kZ@Assessment Years : 2013-14 & 2014-15 Bimal Roy Soni 11, Chetak Marg, JLN Marg Jaipur cuke Vs. DCIT, Circle-01, Jaipur NCR, Building LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AFPPS 1588 H vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Akhilesh Kumar Jain (C.A.) jktLo dh vksj ls@ Revenue by : Smt Runi Pal (Addl. CIT) a lquokb

For Appellant: Shri Akhilesh Kumar Jain (C.A.)For Respondent: Smt Runi Pal (Addl. CIT) a
Section 143(3)Section 14ASection 154Section 254

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. Nos. 239 & 240/JP/2022 fu/kZkj.k o"kZ@Assessment Years : 2013-14 & 2014-15 cuke Bimal Roy Soni DCIT, 11, Chetak Marg, JLN Marg Vs. Circle-01, Jaipur Jaipur NCR, Building LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AFPPS 1588 H vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Akhilesh Kumar Jain (C.A.) jktLo…

Ginza Industries Ltd, Kolkata vs. DCIT, Cir. 5(1), Kolkata

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

ITA 620/KOL/2021[2014-15]Status: DisposedITAT Kolkata08 Dec 2022AY 2014-15
Section 14ASection 250Section 80J

…consistently held by Hon’ble Delhi High Court in the case of Cheminvest Ltd. Vs. ITO 378 ITR 33 (Del.), Hon’ble Calcutta High Court in the case of Reliance ITA No.619& 620/Kol/2021 AYs 2013-14& 2014-15 Ginza Industries Ltd. Page 7 Chemotex Industries Ltd. 138 Taxmann.com 199 (Cal) and recent judgment of Hon’ble Delhi High Court in the case of Pr. CIT Vs. Era Infrastructure India Ltd. ITA No. 204/Kol/2022 dated 20.07.2022 hold that in case there no exempt income is earned during the year, provisions of section 14A of the Act cannot be invoked and, therefore, the disallowance of Rs.1,89,447/- and Rs.68,280/- fo…

Ginza Industries Ltd, Kolkata vs. DCIT, Cir. 5(1), Kolkata

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

ITA 619/KOL/2021[2013-14]Status: DisposedITAT Kolkata08 Dec 2022AY 2013-14
Section 14ASection 250Section 80J

…consistently held by Hon’ble Delhi High Court in the case of Cheminvest Ltd. Vs. ITO 378 ITR 33 (Del.), Hon’ble Calcutta High Court in the case of Reliance ITA No.619& 620/Kol/2021 AYs 2013-14& 2014-15 Ginza Industries Ltd. Page 7 Chemotex Industries Ltd. 138 Taxmann.com 199 (Cal) and recent judgment of Hon’ble Delhi High Court in the case of Pr. CIT Vs. Era Infrastructure India Ltd. ITA No. 204/Kol/2022 dated 20.07.2022 hold that in case there no exempt income is earned during the year, provisions of section 14A of the Act cannot be invoked and, therefore, the disallowance of Rs.1,89,447/- and Rs.68,280/- fo…

Tech Mahindra Ltd, Mumbai vs. DCIT 2(3), Mumbai

In the result we are not inclined to interfere in the order of Ld

ITA 6256/MUM/2016[2010-11]Status: DisposedITAT Mumbai30 Nov 2022AY 2010-11

Bench: Shri Vikas Awasthy & Shri Gagan Goyaltech Mahindra Limited, C/O Marriott Hotels India Pvt. Ltd. Gateway Building, Apollo Bunder, Mumbai-400001 Pan: Aaacm3484F ...... Appellant Vs. Dcit-2(3), Room No. 552, Aayakar Bhavan, M.K. Marg, Mumbai-400020. ..... Respondent Acit Circle-2(3)(1), Room No. 552, 5Th Floor, Aayakar Bhavan, M.K. Marg, Mumbai-400020. ..... Appellant Vs. Tech Mahindra Limited, C/O Marriott Hotels India Pvt. Ltd. Gateway Building, Apollo Bunder, Mumbai-400001 Pan: Aaacm3484F ..... Respondent Appellant/Assessee By : Sh. J.D. Mistri / Sh. Harsh Kapadia Respondent/Revenue By : Sh. K.C. Kanojia- Cit-Dr

For Appellant: Sh. J.D. Mistri / Sh. Harsh KapadiaFor Respondent: Sh. K.C. Kanojia- CIT-DR
Section 10(34)Section 10ASection 14ASection 234BSection 250Section 32(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “I”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER Tech Mahindra Limited, C/o Marriott Hotels India Pvt. Ltd. Gateway Building, Apollo Bunder, Mumbai-400001 PAN: AAACM3484F ...... Appellant Vs. DCIT-2(3), Room No. 552, Aayakar Bhavan, M.K. Marg, Mumbai-400020. ..... Respondent ACIT Circle-2(3)(1), Room No. 552, 5th Floor, Aayakar Bhavan, M.K. Marg, Mumbai-400020. ..... Appellant Vs. Tech Mahindra Limited, C/o Marriott Hotels India Pvt. Ltd. Gateway Building, Apollo Bunder, Mumbai-400001 PAN: AAACM3484F ..... Respondent…

Principal Commissioner of Income Tax v. Reliance Chemotex Industries Ltd. (138 Taxmann.com 199) — Cited in 9 Judgments | BharatTax