Principal Commissioner of Income-tax v. Shreno Limited

409 ITR 401High Court2018#20794 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2019 to 2024.

Judgments citing Principal Commissioner of Income-tax v. Shreno Limited

Urmin Products Pvt. Ltd., Ahmedabad vs. The Dy.CIT, Central Circle-1(3), Ahmedabad

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

ITA 1007/AHD/2023[2020-21]Status: DisposedITAT Ahmedabad14 Jun 2024AY 2020-21

Bench: Shri T.R. Senthil Kumar & Shri Narendra Prasad Sinha

For Appellant: Shri Aseem L. Thakkar, ARFor Respondent: Shri V.K. Mangla, Sr. DR

Section 143(3)Section 14ASection 14A(2)

…ee for purchasing the shares or making the investment in shares is to be examined by the Assessing Officer." 16. We also refer to and rely upon a decision of this Court in the case of Principal Commissioner of Income-tax v. Shreno Limited, reported in (2018) 409 ITR 401 (Gujarat), more particularly paragraphs 16 and 17, which read thus : "16. The primary question which the Supreme Court considered in case of Maxopp Investment Ltd., (supra) was whether disallowance of expenditure under section 14A of the Act would be applicable in a case where shares or stocks of a company were purchased for the purpose of gaini…

Urmin Products Pvt. Ltd., Ahmedabad vs. The Dy.CIT, Central Circle-1(3), Ahmedabad

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

ITA 1006/AHD/2023[2018-19]Status: DisposedITAT Ahmedabad14 Jun 2024AY 2018-19

Bench: Shri T.R. Senthil Kumar & Shri Narendra Prasad Sinha

For Appellant: Shri Aseem L. Thakkar, ARFor Respondent: Shri V.K. Mangla, Sr. DR

Section 143(3)Section 14ASection 14A(2)

Mufg Bank Ltd, New Delhi vs. ACIT (International Taxation) Circle-2(2)(1), New Delhi

In the result appeal of the assessee is partly allowed

ITA 7895/DEL/2019[2015-16]Status: DisposedITAT Delhi16 Oct 2020AY 2015-16

Bench: Shri Amit Shukla & Shri Prashant Maharishi(Through Video Conferencing) Mufg Bank Ltd, Vs. Acit (International Taxation), 5Th Floor, Worldmark 2, Asset 8, Circle-2(2)(1), Aerocity, Nh-8, New Delhi New Delhi Pan: Aabct3880D (Appellant) (Respondent)

For Appellant: Shri Nishant Thakkar, AdvFor Respondent: Shr Surender Pal, CIT DR

Section 143(3)Section 14ASection 244ASection 37(1)Section 44C

…ce Industries Ltd. vs. CIT (410 ITR 466) (SC) (Para 7 Page 442 of Compilation) e. CIT vs. HDFC (366 ITR 505) (Bom.) (Para 4 Page 445 of Compilation) f. CIT vs. Ashok Apparel (106 taxmann.com 63) (Bom.) (Para 7 Page 450 of Compilation) g. PCIT vs Shreno Ltd. – 409 ITR 401 (Guj) (Para 16 & 17) (Pages 458 & 459 of Compilation) 18. The learned departmental representative vehemently supported the order of the learned assessing officer and submitted that as assessee has earned exempt income during the year, the disallowance u/s 14 A of the act is mandatory. 19. We have carefully considered the rival contention and per…

Bga Tradelink Private Limited, Ahmedabad vs. The Dy. CIT, Circle-1(1)(1), Ahmedabad

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

ITA 2558/AHD/2017[2014-15]Status: DisposedITAT Ahmedabad27 Mar 2019AY 2014-15

For Appellant: Shri S.N. Soparkar and Shri Parin Shah, ARsFor Respondent: Shri James Kurian, Sr. D.R

Section 143(2)Section 14A

…ubmission made I.T.A No. 2558/Ahd/2017 A.Y. 2014-15 Page No 3 BGA Tradelink Pvt. Ltd. vs. DCIT before the assessing officer and ld. CIT(A) during the course of assessment and appellate proceedings. He has also placed reliance on the following decisions. (i) 409 ITR 401 CIT vs. Shreno Ltd. (2018) (Guj)(HC) (ii) 376 ITR 553 Pr. CIT vs. India Gelatine and Chemical Ltd. (iii) 354 ITR 630 CIT-IV vs. Suzlan Energy Ltd. (Guj) (HC) He has also placed reliance on the decision of HDFC Bank Ltd. Vs. Dy. CIT of Mumbai High Court Writ Petition No. 1753 of 2016 dated 25th Feb, 2016. He has further contended that assessee…