Redington (India) Ltd. v. Addl. CIT

77 Taxmann.com 257High Court2017#201 most cited

What is Redington (India) Ltd. v. Addl. CIT authority for?

No disallowance under Section 14A can be made in the absence of actual exempt income, as Section 14A relates to the earning of actual income, not notional or anticipated income, thereby declining to apply the CBDT Circular dated 11th May 2014 in such cases.

370

judgments rely on this decision, according to BharatTax’s citation analysis of 367,154 Indian tax judgments — from 2016 to 2026.

Also referred to as

Redington (India) Ltd. v. Addl. CIT · Section 14A disallowance · absence of exempt income · actual income · notional income · CBDT Circular 11 May 2014 · expenditure for exempt income · Madras High Court · 392 ITR 633 · 77 taxmann.com 257

Also reported as

392 ITR 633

Sections most often in play

Section 14ASection 143(3)Section 115JBSection 8DSection 250Section 35ADSection 35AD(7B)Section 37(1)

Issues it is cited on

strategic investmentdisallowance of interest expendituredisallowance u/s 14adisallowance under section 14asection 14amercantile system of accountingsection 32section 9(1)commercial expediencysection 43section 43bsection 37

Judgments citing Redington (India) Ltd. v. Addl. CIT

For Svl Limited, Chennai vs. ITO Corporate Ward 6(3), Chennai

In the result, Revenue’s appeals are partly allowed for statistical purposes and the assessee’s appeals are dismissed

ITA 3096/CHNY/2017[2014-15]Status: DisposedITAT Chennai31 Oct 2019AY 2014-15

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Appellant: Shri A. Mudit Bohara, AdvocateFor Respondent: Shri R. Clement Ramesh Kumar, Addl.CIT
Section 115JSection 143(3)Section 14ASection 251(1)(a)Section 92C

…me and restricting the amount of disallowance under Section 14A of the Act to the extent of exempt income. The decision of the CIT(A) is based on the ratio of the judgment of jurisdictional High Court in the case of Redington (India) Ltd. v. Addl. CIT (2017) 392 ITR 633. The Special Bench of ITAT, Delhi in Vireet Investments Pvt. Ltd. (supra) held that the only investments which yielded exempt income alone had to be considered for the purpose of computing the amount of disallowance under Section 14A of the Act. However, the direction of the CIT(A) to A.O. to exclude the investment in subsidiary companies cannot…

For Svl Limited, Chennai vs. ITO Corporate Ward 6(3), Chennai

In the result, Revenue’s appeals are partly allowed for statistical purposes and the assessee’s appeals are dismissed

ITA 3095/CHNY/2017[2013-14]Status: DisposedITAT Chennai31 Oct 2019AY 2013-14

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Appellant: Shri A. Mudit Bohara, AdvocateFor Respondent: Shri R. Clement Ramesh Kumar, Addl.CIT
Section 115JSection 143(3)Section 14ASection 251(1)(a)Section 92C

…me and restricting the amount of disallowance under Section 14A of the Act to the extent of exempt income. The decision of the CIT(A) is based on the ratio of the judgment of jurisdictional High Court in the case of Redington (India) Ltd. v. Addl. CIT (2017) 392 ITR 633. The Special Bench of ITAT, Delhi in Vireet Investments Pvt. Ltd. (supra) held that the only investments which yielded exempt income alone had to be considered for the purpose of computing the amount of disallowance under Section 14A of the Act. However, the direction of the CIT(A) to A.O. to exclude the investment in subsidiary companies cannot…

DCIT Corporate Circle 6(2), Chennai vs. Shriram Venture Ltd., Chennai

In the result, Revenue’s appeals are partly allowed for statistical purposes and the assessee’s appeals are dismissed

ITA 3060/CHNY/2017[2014-15]Status: DisposedITAT Chennai31 Oct 2019AY 2014-15

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Appellant: Shri A. Mudit Bohara, AdvocateFor Respondent: Shri R. Clement Ramesh Kumar, Addl.CIT
Section 115JSection 143(3)Section 14ASection 251(1)(a)Section 92C

…me and restricting the amount of disallowance under Section 14A of the Act to the extent of exempt income. The decision of the CIT(A) is based on the ratio of the judgment of jurisdictional High Court in the case of Redington (India) Ltd. v. Addl. CIT (2017) 392 ITR 633. The Special Bench of ITAT, Delhi in Vireet Investments Pvt. Ltd. (supra) held that the only investments which yielded exempt income alone had to be considered for the purpose of computing the amount of disallowance under Section 14A of the Act. However, the direction of the CIT(A) to A.O. to exclude the investment in subsidiary companies cannot…

DCIT Corporate Circle 6(2), Chennai vs. Shriram Venture Ltd., Chennai

In the result, Revenue’s appeals are partly allowed for statistical purposes and the assessee’s appeals are dismissed

ITA 3059/CHNY/2017[2013-14]Status: DisposedITAT Chennai31 Oct 2019AY 2013-14

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Appellant: Shri A. Mudit Bohara, AdvocateFor Respondent: Shri R. Clement Ramesh Kumar, Addl.CIT
Section 115JSection 143(3)Section 14ASection 251(1)(a)Section 92C

…me and restricting the amount of disallowance under Section 14A of the Act to the extent of exempt income. The decision of the CIT(A) is based on the ratio of the judgment of jurisdictional High Court in the case of Redington (India) Ltd. v. Addl. CIT (2017) 392 ITR 633. The Special Bench of ITAT, Delhi in Vireet Investments Pvt. Ltd. (supra) held that the only investments which yielded exempt income alone had to be considered for the purpose of computing the amount of disallowance under Section 14A of the Act. However, the direction of the CIT(A) to A.O. to exclude the investment in subsidiary companies cannot…

Murugappa Management Services Limited, Chennai vs. ACIT Corporate Circle 4(3), Chennai

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

ITA 1177/CHNY/2019[2014-15]Status: DisposedITAT Chennai21 Oct 2019AY 2014-15

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyआयकर अपील सं./Ita Nos.1176 & 1177/Chny/2019 "नधा"रण वष" /Assessment Years: 2013-14 & 2014-15 M/S. Murugappa Management Vs. Asst. Commissioner Of Income Services Ltd., Tax, Ground Floor, Date House No.234, Corporate Circle-4(3), Nsc Bose Road, Chennai. Chennai – 600 001. [Pan: Aaact 1164F] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri A. Sundararajan, Addl. CITFor Respondent: 11.11.2019
Section 143(3)Section 14A

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI "ी इंटूर" रामा राव, लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी, "या"यक सद"य के सम" BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER आयकर अपील सं./ITA Nos.1176 & 1177/Chny/2019 "नधा"रण वष" /Assessment Years: 2013-14 & 2014-15 M/s. Murugappa Management Vs. Asst. Commissioner of Income Services Ltd., Tax, Ground Floor, Date House No.234, Corporate Circle-4(3), NSC Bose Road, Chennai. Chennai – 600 001. [PAN: AAACT 1164F] (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri R. Vijayaraghavan,…

Murugappa Management Services Limited, Chennai vs. ACIT Corporate Circle 4(3), Chennai

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

ITA 1176/CHNY/2019[2013-14]Status: DisposedITAT Chennai21 Oct 2019AY 2013-14

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyआयकर अपील सं./Ita Nos.1176 & 1177/Chny/2019 "नधा"रण वष" /Assessment Years: 2013-14 & 2014-15 M/S. Murugappa Management Vs. Asst. Commissioner Of Income Services Ltd., Tax, Ground Floor, Date House No.234, Corporate Circle-4(3), Nsc Bose Road, Chennai. Chennai – 600 001. [Pan: Aaact 1164F] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri A. Sundararajan, Addl. CITFor Respondent: 11.11.2019
Section 143(3)Section 14A

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: CHENNAI "ी इंटूर" रामा राव, लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी, "या"यक सद"य के सम" BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER आयकर अपील सं./ITA Nos.1176 & 1177/Chny/2019 "नधा"रण वष" /Assessment Years: 2013-14 & 2014-15 M/s. Murugappa Management Vs. Asst. Commissioner of Income Services Ltd., Tax, Ground Floor, Date House No.234, Corporate Circle-4(3), NSC Bose Road, Chennai. Chennai – 600 001. [PAN: AAACT 1164F] (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri R. Vijayaraghavan,…

The Assistant Commissioner of Income Tax, Circle-3(1), Vijayawada vs. Kapil Infra Avenues Private Limited, Vijayawada

In the result, appeal of the revenue is dismissed

ITA 253/VIZ/2019[2015-16]Status: DisposedITAT Visakhapatnam25 Sept 2019AY 2015-16

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.253/Viz/2019 (ननधधारण वर्ा/Assessment Year : 2015-16) Asst. Commissioner Of Vs. M/S Kapil Infra Avenues Income Tax Pvt. Ltd. Circle-3(1) 40-14-3/1 Vijayawada Chandramouli Puram Near Benz Circle Vijayawada [Pan : Aadck4944P] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Smt.Suman Malik, Dr प्रत्यधथी की ओर से / Respondent By : None सुनवधई की तधरीख / Date Of Hearing : 23.09.2019 घोर्णध की तधरीख/Date Of Pronouncement : 25.09.2019 आदेश /O R D E R

For Appellant: Smt.Suman Malik, DRFor Respondent: None
Section 143(3)Section 14A

…the assessee: 3 I.T.A. No.253/Viz/2019, A.Y.2015-16 M/s Kapil Infra Avenues Pvt. Ltd., Vijayawada 1. CIT Vs Lakhani Marketing Inc [2014]49 taxmann.com 257 (P & H) 2. Chemmves& Ltd, Vs. CIT [2015] 378 PR 33 (Del) 3. Redington (India) Ltd. Vs. Addl.C1T[2017] 392 ITR 633 (Mad.) 4. Principal CIT Vs. LL & FS Energy Development Co. Ltd. [2017] 399 ITR 483 (Del.) 5. CIT Vs. Chettinad Logistics (P) Ltd. [2017] 248 Taxman 55 (Mad.) 6. CIT Vs, Shivam Motors (I') Ltd [2015] 55 taxmann. com 262 (Allahabad) 7. CIT Vs. Corrtech Energy (P.) Ltd. [2014] 45 taxmann.com 116 (Gujarat) 11. In the following cases, the Hon'ble Trib…

The Deputy Commissioner of Income Tax, Circle-2(1), Vijayawada vs. Kapil Infra Avenues Private Limited, Vijayawada

In the result, appeal filed by the Revenue is dismissed

ITA 141/VIZ/2018[2014-15]Status: DisposedITAT Visakhapatnam25 Sept 2019AY 2014-15

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bledcit, Circle-2(1), Vs. M/S. Kapil Infra Avenues Pvt. Vijayawada. Ltd., D.No. 40-14-3/1, Chandramouli Puram, Near Benz Circle, Vijayawada. Pan No. Aadck 4944 P (Appellant) (Respondent)

For Appellant: NoneFor Respondent: Smt. Suman Malik – Sr.DR
Section 143(1)Section 143(3)Section 14ASection 263

…IN THE INCOME TAX APPELLATE TRIBUNAL VISAKHAPATNAM BENCH, VISAKHAPATNAM BEFORE SHRI V. DURGA RAO, HON’BLE JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, HON’BLE ACCOUNTANT MEMBER DCIT, Circle-2(1), vs. M/s. Kapil Infra Avenues Pvt. Vijayawada. Ltd., D.No. 40-14-3/1, Chandramouli Puram, Near Benz Circle, Vijayawada. PAN No. AADCK 4944 P (Appellant) (Respondent) Assessee by : None Department by : Smt. Suman Malik – Sr.DR Date of hearing : 03/09/2019. Date of pronouncement : 25/09/2019. O R D E R PER V. DURGA RAO, JUDICIAL MEMBER This appeal by the Revenue is directed against the order of Commissioner of Income Tax (…

ACIT Corporate Circle 6(1), Chennai vs. Savorit Limited, Chennai

In the result, the appeal and cross objection filed by the Revenue and assessee are dismissed

ITA 1211/CHNY/2019[2010-11]Status: DisposedITAT Chennai23 Sept 2019AY 2010-11

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Appellant: Ms. S. Sriniranjani, AdvocateFor Respondent: Shri. R. Clement Ramesh
Section 143(3)Section 148Section 14A

…, held that provisions of Section 14A of the Act cannot be applied to the facts of the present case in the absence of any exempt income, placing reliance on the decisions of Hon’ble Jurisdictional High Court in the cases of Redington India Ltd vs. Addl. CIT, 392 ITR 633 and CIT vs. Chettinad Logistics P. Ltd, 248 Taxman 55. 4. Being aggrieved by the order of the Commissioner of Income Tax (Appeals), Revenue is in appeal before us in ITA No.1211/CHNY/2019 and assessee company had filed cross objection challenging the correctness of the findings of the ld. CIT(A) on the validity of the reopening. 5. We heard…

Aditya Birla Retail Ltd, Mumbai vs. Pr CIT 9, Mumbai

In the result, appeal of the assessee is allowed

ITA 3214/MUM/2015[2010-11]Status: DisposedITAT Mumbai18 Sept 2019AY 2010-11

Bench: Shri G.S. Pannu, Vice- & Shri Pawan Singhaditya Birla Retail Ltd., Principle Cit-9 86/92 Skyline Icon, 5Th & 6Th Room No. 214, 2Nd Floor, Floor, Near Mittal Industrial Vs. Aayakar Bhavan, M.K. Estate, Andheri (East), Road, Mumbai 400 020 Mumbai 400 059 Pan – Aaacp2678Q Appellant Respondent Appellant By : Shri Yogesh Thar/Ms. Niyanta Mehta & Manish Shah (Ar’S) Respondent By : Shri R.P. Meena (Cit-Dr)

For Appellant: Shri Yogesh Thar/Ms. Niyanta Mehta and Manish Shah (AR’s)For Respondent: Shri R.P. Meena (CIT-DR)
Section 142(1)Section 143Section 143(3)Section 14ASection 254(1)Section 263Section 40

…IN THE INCOME-TAX APPELLATE TRIBUNAL “A” BENCH MUMBAI BEFORE SHRI G.S. PANNU, VICE-PRESIDENT AND SHRI PAWAN SINGH JUDICIAL MEMBER Aditya Birla Retail Ltd., Principle CIT-9 86/92 Skyline Icon, 5th & 6th Room No. 214, 2nd Floor, Floor, Near Mittal Industrial Vs. Aayakar Bhavan, M.K. Estate, Andheri (East), Road, Mumbai 400 020 Mumbai 400 059 PAN – AAACP2678Q Appellant Respondent Appellant by : Shri Yogesh Thar/Ms. Niyanta Mehta and Manish Shah (AR’s) Respondent by : Shri R.P. Meena (CIT-DR) Date of Hearing : 05.09.2019 Date of Pronouncement : 18.09.2019 ORDER UNDER SECTION 254(1)OF INCOME TAX ACT PER PAWAN…

Svl Limited, Chennai vs. ITO Corporate Ward 6(3), Chennai

In the result, the appeal filed by the Revenue in ITA

ITA 3004/CHNY/2017[2014-15]Status: DisposedITAT Chennai16 Sept 2019AY 2014-15

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Appellant: Mr. S.Sridhar, AdvFor Respondent: Mr. M.Srinivasa Rao, CIT
Section 115JSection 143(3)Section 14A

…आयकर अपील"य अ"धकरण, ’डी’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI "ी जॉज" माथन, "या"यक सद य एवं "ी इंटूर" रामा राव, लेखा सद य के सम( BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.2734/Chny/2017 "नधा"रण वष" /Assessment Year: 2014-15 Vs. The Dy. Commissioner of- M/s.SVL Ltd., Income Tax, (Formerly known as Corporate Circle-6(2), Shriram Industrial Chennai-600 034. Holdings Ltd.), 123, Angappa Naicken Street, Chennai-600 001. [PAN: AAACS 7696 D] (अपीलाथ*/Appellant) (+,यथ*/Respondent) आयकर अपील सं./ITA No.3004/Chny/201…

DCIT Corporate Circle 6(2), Chennai vs. Svl Limited, Chennai

In the result, the appeal filed by the Revenue in ITA

ITA 2734/CHNY/2017[2014-15]Status: DisposedITAT Chennai16 Sept 2019AY 2014-15

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Appellant: Mr. S.Sridhar, AdvFor Respondent: Mr. M.Srinivasa Rao, CIT
Section 115JSection 143(3)Section 14A

…आयकर अपील"य अ"धकरण, ’डी’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH: CHENNAI "ी जॉज" माथन, "या"यक सद य एवं "ी इंटूर" रामा राव, लेखा सद य के सम( BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.2734/Chny/2017 "नधा"रण वष" /Assessment Year: 2014-15 Vs. The Dy. Commissioner of- M/s.SVL Ltd., Income Tax, (Formerly known as Corporate Circle-6(2), Shriram Industrial Chennai-600 034. Holdings Ltd.), 123, Angappa Naicken Street, Chennai-600 001. [PAN: AAACS 7696 D] (अपीलाथ*/Appellant) (+,यथ*/Respondent) आयकर अपील सं./ITA No.3004/Chny/201…

DCIT, Corporate Circle 6(2), Chennai vs. Siva Industries & Holding Ltd.(Formerly Known As P.S Realty Pvt Ltd), Chennai

ITA 318/CHNY/2018[2010-11]Status: DisposedITAT Chennai03 Sept 2019AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri Inturi Rama Raoआयकर अपील सं./Ita No.318/Chny/2018 "नधा"रण वष" /Assessment Year : 2010-11

For Appellant: Ms. R. Anitha, JCITFor Respondent: Sh. T. Banusekar, CA
Section 14ASection 251(1)(a)

…ncome has to be taken into consideration? The Ld. D.R. very fairly submitted that the availability of exempt income has to be brought on record for deciding the issue in view of the judgments of Madras High Court in Redington (India) Ltd. v. Addl. CIT (2017) 392 ITR 633 and CIT v. Chettinad Logistics (P.) Ltd. (2017) 80 taxmann.com 221. 4. We heard Sh. T. Banusekar, the Ld. representative for the assessee also and perused the relevant material available on record. The Madras High Court in Redington (India) Ltd. (supra) and Chettinad Logistics (P.) Ltd. (supra) held that in case there was no exempt income / div…

S.N.Damani Infra Pvt Ltd., Chennai vs. DCIT Corporate Circle 6(2), Chennai

In the result, the appeal of Revenue is dismissed and both the appeals of the assessee are partly allowed for statistical purposes

ITA 612/CHNY/2019[2015-16]Status: DisposedITAT Chennai22 Aug 2019AY 2015-16

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Respondent: Mr.T.N.Seetharaman,Advocate
Section 14A

…e did not earn any dividend income, no disallowance was called for u/s.14A r.w.Rule 8D of Income Tax Rules,1962 following the decision of Hon’ble Jurisdictional High Court in the case of SN Damani Infra P Ltd :- 3 -: Redington (India) Ltd Vs. ACIT in (2017) 392 ITR 633(Mad). The ld.D.R strongly supported the order of Assessing Officer. 4. In reply, the ld.AR submitted that now the issue was squarely covered by the decision of Hon’ble Jurisdictional High Court in the case of M/s.Chettinad Logistics P. Ltd., in [2017] 80 Taxmann.com 221(Mad). 5. We have heard the rival contentions and perused the material ava…

DCIT, Corporate Circle 6(2), Chennai vs. Sn Damani Infra Pvt Ltd, Chennai

In the result, the appeal of Revenue is dismissed and both the appeals of the assessee are partly allowed for statistical purposes

ITA 316/CHNY/2018[2014-15]Status: DisposedITAT Chennai22 Aug 2019AY 2014-15

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Respondent: Mr.T.N.Seetharaman,Advocate
Section 14A

…e did not earn any dividend income, no disallowance was called for u/s.14A r.w.Rule 8D of Income Tax Rules,1962 following the decision of Hon’ble Jurisdictional High Court in the case of SN Damani Infra P Ltd :- 3 -: Redington (India) Ltd Vs. ACIT in (2017) 392 ITR 633(Mad). The ld.D.R strongly supported the order of Assessing Officer. 4. In reply, the ld.AR submitted that now the issue was squarely covered by the decision of Hon’ble Jurisdictional High Court in the case of M/s.Chettinad Logistics P. Ltd., in [2017] 80 Taxmann.com 221(Mad). 5. We have heard the rival contentions and perused the material ava…

S.N.Damani Infra Pvt Ltd., Chennai vs. DCIT Corporate Circle 5(2), Chennai

In the result, the appeal of Revenue is dismissed and both the appeals of the assessee are partly allowed for statistical purposes

ITA 2945/CHNY/2017[2014-15]Status: DisposedITAT Chennai22 Aug 2019AY 2014-15

Bench: Shri George Mathan & Shri Inturi Rama Rao

For Respondent: Mr.T.N.Seetharaman,Advocate
Section 14A

…e did not earn any dividend income, no disallowance was called for u/s.14A r.w.Rule 8D of Income Tax Rules,1962 following the decision of Hon’ble Jurisdictional High Court in the case of SN Damani Infra P Ltd :- 3 -: Redington (India) Ltd Vs. ACIT in (2017) 392 ITR 633(Mad). The ld.D.R strongly supported the order of Assessing Officer. 4. In reply, the ld.AR submitted that now the issue was squarely covered by the decision of Hon’ble Jurisdictional High Court in the case of M/s.Chettinad Logistics P. Ltd., in [2017] 80 Taxmann.com 221(Mad). 5. We have heard the rival contentions and perused the material ava…

Subburaaj Cotton Mill Private Limited, Rajapalayam vs. ACIT Corporate Circle 2, Madurai

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

ITA 1233/CHNY/2019[2014-15]Status: DisposedITAT Chennai21 Aug 2019AY 2014-15

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.1233/Chny/2019 "नधा"रण वष"/Assessment Year:2014-15

For Appellant: Shri A.R.V. Sreenivasan, JCITFor Respondent: 28.07.2019
Section 14A

…in not following the decisions of the jurisdictional High Court as well as the Honourable Supreme Court in the following cases. 2 I.T.A. No. I.T.A. No.1233 I.T.A. No. I.T.A. No. 1233 1233/Chny 1233 Chny Chny/19 Chny i. Redington (India) Ltd., vs. AddI CIT., 392 ITR 633 (Mad.) (HC) [2016] ii. CIT vs. Chettinad Logistics (2017) 80 taxmann.com 221(Mad) iii. CIT vs. Chettinad Logistics (2018) — Supreme Court In this case, the department filed a SLP on this issue before the Hon. Supreme Court. Cn hearing the case, the Honourable Supreme Court dismissed the revenue’s SLP and passed an order in favour of the assessee…

Nanda Exim Pvt Ltd, Chennai vs. ACIT, Corp Ward -4(2), Chennai

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

ITA 408/CHNY/2019[2015-16]Status: DisposedITAT Chennai08 Aug 2019AY 2015-16

Bench: Shri N.R.S. Ganesan & Shri Inturi Rama Raoआयकर अपील सं./Ita No.408/Chny/2019 "नधा"रण वष" /Assessment Year : 2015-16 M/S Nanda Exim Pvt. Ltd., The Assistant Commissioner Of No.33, Bharathidasan Street, V. Income Tax, Nethaji Avenue Extension, Corporate Ward – 4(2), Nerkundram, Chennai - 600 107. Chennai - 600 034. Pan : Aaccn 9282 C (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri D. Anand, AdvocateFor Respondent: Shri S. Bharath, CIT
Section 14A

…ered the rival submissions on either side and perused the relevant material available on record. The Madras High Court in the case of Chettinad Logistics (P.) Ltd. (Supra), after following its own earlier order in Redington (India) Ltd. v. Addl. CIT (2017) 392 ITR 633, has found that there cannot be any disallowance when there was no exempt income. The Madras High 3 I.T.A. No.408/Chny/19 Court has also taken into consideration the judgment of Apex Court in Walfort Share & Stock Brokers (P) Ltd. (supra). 5. We have carefully gone through the judgment of Apex Court in Godrej & Boyce Manufacturing Co. Ltd.…

Transtroy (India) Limited, Guntur vs. Assistant Commissioner, Circle 2(1), Guntur

The appeal of the Revenue is allowed for A

ITA 248/VIZ/2018[2014-15]Status: DisposedITAT Visakhapatnam19 Jul 2019AY 2014-15

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.Nos.162 & 163/Viz/2015, 470/Viz/2016, 509/Viz/2017 & 193/Viz/2018 (निर्धारण वर्ा/Assessment Year:2009-10, 2011-12 To 2014-15 Respectively) Asst.Commissioner Of Vs. M/S Transstroy (India) Ltd. Income Tax Guntur Circle-2(1) Guntur [Pan : Aabct4226B] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.Nos.193/Viz/2015, 430/Viz/2016, 529/Viz/2017 & 248/Viz/2018 (निर्धारण वर्ा/Assessment Years:2011-12 To 2014-15 Respectively) M/S Transstroy (India) Ltd. Asst.Commissioner Of Guntur Income Tax Circle-2(1) [Pan : Aabct4226B] Guntur (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) रधजस्व की ओर से /Revenue By : Shri D.K.Sonowal, Dr निर्धाऩरती की ओर से / Assessee By : Shri T.Chaitanya Kumar, Ar सुिवधई की तधरीख / Date Of Hearing : 07.06.2019 घोर्णध की तधरीख/Date Of Pronouncement : 19.07.2019

For Appellant: Shri T.Chaitanya Kumar, ARFor Respondent: Shri D.K.Sonowal, DR
Section 143(3)Section 40A(3)Section 80I

…आयकर अपीलीय अधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगाा राि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर धसंह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.Nos.162 & 163/Viz/2015, 470/Viz/2016, 509/Viz/2017 & 193/Viz/2018 (निर्धारण वर्ा/Assessment Year:2009-10, 2011-12 to 2014-15 respectively) Asst.Commissioner of Vs. M/s Transstroy (India) Ltd. Income Tax Guntur Circle-2(1) Guntur [PAN : AABCT4226B] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.…

Assistant Commissioner of Income Tax, Circle-2(1), Guntur vs. Transstory (India) Limited, Guntur

The appeal of the Revenue is allowed for A

ITA 193/VIZ/2018[2014-15]Status: DisposedITAT Visakhapatnam19 Jul 2019AY 2014-15

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.Nos.162 & 163/Viz/2015, 470/Viz/2016, 509/Viz/2017 & 193/Viz/2018 (निर्धारण वर्ा/Assessment Year:2009-10, 2011-12 To 2014-15 Respectively) Asst.Commissioner Of Vs. M/S Transstroy (India) Ltd. Income Tax Guntur Circle-2(1) Guntur [Pan : Aabct4226B] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.Nos.193/Viz/2015, 430/Viz/2016, 529/Viz/2017 & 248/Viz/2018 (निर्धारण वर्ा/Assessment Years:2011-12 To 2014-15 Respectively) M/S Transstroy (India) Ltd. Asst.Commissioner Of Guntur Income Tax Circle-2(1) [Pan : Aabct4226B] Guntur (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) रधजस्व की ओर से /Revenue By : Shri D.K.Sonowal, Dr निर्धाऩरती की ओर से / Assessee By : Shri T.Chaitanya Kumar, Ar सुिवधई की तधरीख / Date Of Hearing : 07.06.2019 घोर्णध की तधरीख/Date Of Pronouncement : 19.07.2019

For Appellant: Shri T.Chaitanya Kumar, ARFor Respondent: Shri D.K.Sonowal, DR
Section 143(3)Section 40A(3)Section 80I

…आयकर अपीलीय अधिकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगाा राि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर धसंह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.Nos.162 & 163/Viz/2015, 470/Viz/2016, 509/Viz/2017 & 193/Viz/2018 (निर्धारण वर्ा/Assessment Year:2009-10, 2011-12 to 2014-15 respectively) Asst.Commissioner of Vs. M/s Transstroy (India) Ltd. Income Tax Guntur Circle-2(1) Guntur [PAN : AABCT4226B] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.…