Pvt Ltd., (2008) 117 ITD169 (Mum) (SB) (3) Rajasthan State Warehousing Corp. Ltd. v. CIT

92 TTJ 987Income Tax Appellate Tribunal2005#16298 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2023.

Judgments citing Pvt Ltd., (2008) 117 ITD169 (Mum) (SB) (3) Rajasthan State Warehousing Corp. Ltd. v. CIT

THOMAS COOK (INDIA) LTD.,MUMBAI vs. ADDL/ JT/ DY/CIT/ASSTT/ITO, NATIONAL E-ASSESSMENT CENTRE, DELHI

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

ITA 1218/MUM/2021[2016-17]Status: DisposedITAT Mumbai24 Nov 2023AY 2016-17

Bench: Shri S. Rifaur Rahman, Hon'Ble & Ms. Kavitha Rajagopal, Hon'Ble

Section 92CSection 92C(3)

…T [2007] 109 TTJ 462 (Del) (TM) "It has been held in this case that burden would lie on the AO not only to show that some expenditure was factually incurred, but also to show its relationship with the income exempt from tax.  MarutiUdyog Ltd. VsDy.CIT [2005] 92 TTJ 987 (Del.) "It was, inter alia, held in this case that onus is on the Revenue to prove that interest paid by the assessee on borrowed funds related to the acquisition of shares yielding tax-free income."  ACIT vsEicher Ltd. [2006] 101 TTJ 369 (Del.). "It was held in this case that burden is on the AO to establish nexus of expenses incurred with the e…

ABIS EXPORT INDIA PVT. LTD.,RAJNANDGAON,RAJNANDGAON vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-1(1), BHILAI, DURG

In the result, appeal of the assessee is dismissed in terms of our aforesaid observations

ITA 194/RPR/2023[2018-19]Status: DisposedITAT Raipur17 Oct 2023AY 2018-19

Bench: Shri Ravish Sood, Jm & Shri Arun Khodpia, Am आयकर अपील सं./Ita No. 194/Rpr/2023 िनधा"रण वष" /Assessment Year: 2018-19 Abis Export India Pvt. Ltd. Vs The Deputy Commissioner Of Income Ib, Corporate House, Indamara, Tax, Circle-1(1), Bhilai Rajnandgaon (C.G.)-491 441 Pan: Aacca2881J (अपीलाथ" /Appellant) (""यथ" / Respondent) .. िनधा"रती क" ओर से /Assessee By : Shri Bikram Jain, Ca राज"व क" ओर से /Revenue By : Smt. Ila M. Parmar, Cit-Dr सुनवाई क" तार"ख / Date Of Hearing : 22/08/2023 घोषणा क" तार"ख/Date Of Pronouncement : 17/10/2023 आदेश / O R D E R Per Arun Khodpia, Am: The Captioned Appeal Is Filed By The Assessee Against The Order Passed By The Ld. Pr. Commissioner Of Income Tax (Appeals), Nfac, Delhi U/S. 263 Of The Income Tax Act, 1961 (For Short ‘The Act’) Dated 28.03.2023 For A.Y.2018-19. The Grounds Of The Appeal Raised By The Assessee Are As Under: “1. On The Fact & In The Circumstances Of The Case, The Ld. Principal Commissioner Of Income Tax—Raipur-1 Has Erred In Holding The Assessment Order Passed By The National E-Assessment Centre (Neac) On 01.03.2021 As Erroneous & Prejudicial To The Interest Of Revenue As The Order Was Passed Without Making Any Enquiry On The Issues Of Applicability Of Section 14A Of The I. T. Act, 1961. The Assessment Order Passed By The Neac Is Neither Erroneous Nor Prejudicial To The Interest Of Revenue & Therefore The Order U/S 263 Passed By The Ld. Cit Is Unjustified, Unwarranted & Uncalled. 2. The Assessee Reserves The Right To Add, Amend Or Alter Any Grounds Of Appeal At Any Time Of Hearing.”

For Appellant: Shri Bikram Jain, CAFor Respondent: Smt. Ila M. Parmar, CIT-DR

Section 143(1)Section 143(2)Section 143(3)Section 14ASection 263Section 801ASection 80I

…08 of PB  M/s S.B. Multimedia Pvt. Ltd vs. DCIT , ITA No. 173/RPR/2016 , Raipur Bench of ITAT- Refer page no 109-114 of PB  DCIT vs. Arvind Smart Spaces Ltd. [(2020) 58 CCH 0311], Ahmd. Trib Refer page no 94-997 of PB  Maruti Udyog Limited vs. DCIT [(2005) 92 TTJ 987] Del Trib :- Refer page no 98-100 of PB 4. Further during the year the assessee has not received any dividend income out of the investment. Kindly refer computation of Income at page 13 of PB and also page 49-50 of PB i.e. the schedule of Other Income of financial statement. Since there is no exempt income earned during the year , 14A cannot be in…

THE DCIT, CIRCLE-1(1)(1),, AHMEDABAD vs. ASTRAL POLYTECHNIK LTD.,, AHMEDABAD

In the result, we do not find any merit in the appeal of Revenue

ITA 1966/AHD/2018[2015-16]Status: DisposedITAT Ahmedabad27 Jan 2022AY 2015-16

For Appellant: Shri Vartik Chokshi, A.R. & Shri BirenFor Respondent: Shri S. S. Shukla,Sr. DR

Section 14ASection 250

…relied upon following decisions: (i) Hon’ble Bombay High Court in the case of Godrej & Boyce Mfg. Co. Ltd. Vs. DCIT (ii) Hon’ble Rajasthan High Court in Rajasthan State Warehousing Corp. Ltd. Vs. CIT 242 ITR 450 (iii) Maruti Udhyog Ltd. Vs. Dep. Comm. (Delhi) 92 TTJ 987 ITA No. 1966/Ahd/2018 & C.O. No. 85/Ahd/2020 A.Y. 2015-16 (iv) Wipro Information Technology Vs. DCIT (Bang) 88 TTJ 378 (v) DCIT vs. Shree Synthetics Ltd. (Indore) 88 TTJ 717 (vi) Harish K. Bhatt Vs. ITO 85 TTJ 872 7.5 Before Ltd. CIT(A), the assessee repeated the same submissions. The Ld. CIT(A) deleted the disallowance. The conclusion arrived at…

UNISON METAL LIMITED,,AHMEDABAD vs. THE DY. CIT, CIRCLE-4(1)(2),, AHMEDABAD

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

ITA 170/AHD/2019[2014-15]Status: DisposedITAT Ahmedabad05 Oct 2021AY 2014-15

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed

For Appellant: NoneFor Respondent: Shri R.R. Makwana, Sr DR

Section 14A

…ing judgments: (1) Cheminvest Ltd. Vs. ITO, 124 TTT 577 (2009) (Del.) (SB) (2) Daga Capital Management Pvt Ltd., (2008) 117 ITD169 (Mum) (SB) (3) Rajasthan State Warehousing Corp. Ltd. V/s. CIT, 242 ITR 450 (Raj.) (4) Maruti Udyog Ltd. vs. Dep. Com. (Delhi), 92 TTJ 987 (5) Wipro Information Technology Vs. Dep. CIT (Bang) 88 TTJ 378 (6) Dep. Comm. Of I.T. Vs. Shree Synthetics Ltd. (Indore) 88 TTJ 717. (7) Harish K. Bhatt Vs. ITO 85TTJ 872. In view of the above, disallowance u/s. 14A t.w.r 8D is worked out as under:- (A) Direct expenses - Rs. NIL/- (B) Disallowances out of interest - Rs. NIL/- (C) Half percent of…

UNISON METAL LIMITED,,AHMEDABAD vs. THE DY. CIT, CIRCLE-4(1)(2),, AHMEDABAD

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

ITA 169/AHD/2019[2013-14]Status: DisposedITAT Ahmedabad05 Oct 2021AY 2013-14

Bench: Shri Rajpal Yadav & Shri Waseem Ahmed

For Appellant: NoneFor Respondent: Shri R.R. Makwana, Sr DR

Section 14A

THE DY. CIT, CIRCLE-1(1)(2),, AHMEDABAD vs. M/S. CHIRIPAL INDUSTRIES LTD.,, AHMEDABAD

ITA 2743/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad06 Jun 2019AY 2013-14

Bench: Shri Pramod Kumar & Ms. Madhumita Roy

For Appellant: Ms. Aparna Agarwal, CIT-D.RFor Respondent: Shri Gaurav Nahata, A.R

Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 14ASection 36(1)(iii)Section 80I

…ehicles etc. every year, a part of which can be attributed to the investment port folio. This view finds support from the following case laws. (1) Rajasthan State Warehousing Corp. Ltd V/s. CIT (242 ITR 450) (Raj.) (2) Maruti Udyog Ltd. Vs. Dep. Comm. (Delhi) 92 TTJ 987 (3) Wipro Information Technology Vs. Dep. GIT (Bang) 88 TTJ 378 (4) Dep. Comm. of I. Tax vs. Shree Synthetics Ltd. (Indore) 88 TTJ 717. (5) Harish K Bhatt vs. ITO 85 TTJ 872 v. It is also to benoted that the matter has been extensively covered and decided in favour of the Revenue in the case of ITO vs. M/s. Daga Capital Management Pvt. Ltd. vide I…