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

DCIT, Chennai vs. M/S. Opg Energy Private Ltd., Chennai

In the result, the Revenue’s appeal is dismissed

ITA 185/CHNY/2018[2014-15]Status: DisposedITAT Chennai04 Oct 2018AY 2014-15

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकरअपीलसं/.I.T.A. No. 185/Chny/2018 "नधा"रणवष"/Assessment Year : 2014-15 Deputy Commissioner Of Income Tax, M/S. Opg Energy Pvt. Ltd., Corporate Circle -5(1), Vs. No. 36, Knowledge Tower Iv Floor, Chennai – 600 034. Sanjeevarayanpettai, Little Mount, Saidapet, Chennai – 600 015. [Pan: Aaaco 4724G] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: NoneFor Respondent: Shri G.D. Jayanthi Angayarkanni, JCIT
Section 14A

…hearing notice was served on assessee on 19.06.2018. 5. We heard the Ld. DR. Since, the assessee has not earned any dividend income, this case clearly falls within the ratio of the Jurisdictional High Court in the case of Redington India Ltd. vs ACIT [2017] 77 Taxmann.com 257 (Mad). Following the Jurisdictional High Court decision, supra, we hold that section 14A cannot be invoked and hence, dismiss the Revenue’s appeal. :- 4 -: 6. In the result, the Revenue’s appeal is dismissed. Order pronounced on Thursday, the 04th day of October, 2018 at Chennai. (एन.आर.एस .गणेशन) (एसजयरामन) (N.R.S. GANESAN) (S. JAYARAM…

M/S. Galgotia (HUF), New Delhi vs. ACIT, Uttar Pradesh

In the result, appeals filed by assessee for all assessment years stand partly allowed

ITA 1865/DEL/2015[2011-12]Status: DisposedITAT Delhi20 Sept 2018AY 2011-12

Bench: Shri Rs Syal & Smt. Beena A Pillaia.Y. 2008-09 Galgotia Publication (P) Ltd. Acit, 4405/6, Prakash Apartments – Ii Central Circle, 5, Ansari Road, Daryaganj Vs. Noida New Delhi 110 092 U.P. Pan: Aaacg1557F

Section 14ASection 153A

…decision of Hon’ble Madras High Court in the case of CIT vs. Chettinad Logestic’s Pvt.Ltd., reported in (2017) 80 Taxmann.com 221, wherein Hon’ble Court followed the decision of its Co-Ordinate Bench in case of Redington (India) Ltd vs ACIT reported in (2017) 77 Taxmann.com 257, wherein Hon’ble Court rejected argument of revenue that, whether or not exempt income was earned in a concerned assessment year, expenditure under section 14 A could be disallowed against anticipated income. 6.3. It has been submitted by Ld.AR that this decision of Hon’ble Madras High Court stands approved by Hon’ble Supreme Court wherein…

M/S. Galgotia (HUF), New Delhi vs. ACIT, Uttar Pradesh

In the result, appeals filed by assessee for all assessment years stand partly allowed

ITA 1864/DEL/2015[2010-11]Status: DisposedITAT Delhi20 Sept 2018AY 2010-11

Bench: Shri Rs Syal & Smt. Beena A Pillaia.Y. 2008-09 Galgotia Publication (P) Ltd. Acit, 4405/6, Prakash Apartments – Ii Central Circle, 5, Ansari Road, Daryaganj Vs. Noida New Delhi 110 092 U.P. Pan: Aaacg1557F

Section 14ASection 153A

…decision of Hon’ble Madras High Court in the case of CIT vs. Chettinad Logestic’s Pvt.Ltd., reported in (2017) 80 Taxmann.com 221, wherein Hon’ble Court followed the decision of its Co-Ordinate Bench in case of Redington (India) Ltd vs ACIT reported in (2017) 77 Taxmann.com 257, wherein Hon’ble Court rejected argument of revenue that, whether or not exempt income was earned in a concerned assessment year, expenditure under section 14 A could be disallowed against anticipated income. 6.3. It has been submitted by Ld.AR that this decision of Hon’ble Madras High Court stands approved by Hon’ble Supreme Court wherein…

M/S. Galgotia (HUF), New Delhi vs. ACIT, Uttar Pradesh

In the result, appeals filed by assessee for all assessment years stand partly allowed

ITA 1863/DEL/2015[2009-10]Status: DisposedITAT Delhi20 Sept 2018AY 2009-10

Bench: Shri Rs Syal & Smt. Beena A Pillaia.Y. 2008-09 Galgotia Publication (P) Ltd. Acit, 4405/6, Prakash Apartments – Ii Central Circle, 5, Ansari Road, Daryaganj Vs. Noida New Delhi 110 092 U.P. Pan: Aaacg1557F

Section 14ASection 153A

…decision of Hon’ble Madras High Court in the case of CIT vs. Chettinad Logestic’s Pvt.Ltd., reported in (2017) 80 Taxmann.com 221, wherein Hon’ble Court followed the decision of its Co-Ordinate Bench in case of Redington (India) Ltd vs ACIT reported in (2017) 77 Taxmann.com 257, wherein Hon’ble Court rejected argument of revenue that, whether or not exempt income was earned in a concerned assessment year, expenditure under section 14 A could be disallowed against anticipated income. 6.3. It has been submitted by Ld.AR that this decision of Hon’ble Madras High Court stands approved by Hon’ble Supreme Court wherein…

M/S. Galgotia (HUF), New Delhi vs. ACIT, Uttar Pradesh

In the result, appeals filed by assessee for all assessment years stand partly allowed

ITA 1862/DEL/2015[2008-09]Status: DisposedITAT Delhi20 Sept 2018AY 2008-09

Bench: Shri Rs Syal & Smt. Beena A Pillaia.Y. 2008-09 Galgotia Publication (P) Ltd. Acit, 4405/6, Prakash Apartments – Ii Central Circle, 5, Ansari Road, Daryaganj Vs. Noida New Delhi 110 092 U.P. Pan: Aaacg1557F

Section 14ASection 153A

…decision of Hon’ble Madras High Court in the case of CIT vs. Chettinad Logestic’s Pvt.Ltd., reported in (2017) 80 Taxmann.com 221, wherein Hon’ble Court followed the decision of its Co-Ordinate Bench in case of Redington (India) Ltd vs ACIT reported in (2017) 77 Taxmann.com 257, wherein Hon’ble Court rejected argument of revenue that, whether or not exempt income was earned in a concerned assessment year, expenditure under section 14 A could be disallowed against anticipated income. 6.3. It has been submitted by Ld.AR that this decision of Hon’ble Madras High Court stands approved by Hon’ble Supreme Court wherein…

M/S. Galgotia Publication (P) Ltd., New Delhi vs. ACIT, Uttar Pradesh

In the result, appeals filed by assessee for all assessment years stand partly allowed

ITA 1857/DEL/2015[2008-09]Status: DisposedITAT Delhi20 Sept 2018AY 2008-09

Bench: Shri Rs Syal & Smt. Beena A Pillaia.Y. 2008-09 Galgotia Publication (P) Ltd. Acit, 4405/6, Prakash Apartments – Ii Central Circle, 5, Ansari Road, Daryaganj Vs. Noida New Delhi 110 092 U.P. Pan: Aaacg1557F

Section 14ASection 153A

…decision of Hon’ble Madras High Court in the case of CIT vs. Chettinad Logestic’s Pvt.Ltd., reported in (2017) 80 Taxmann.com 221, wherein Hon’ble Court followed the decision of its Co-Ordinate Bench in case of Redington (India) Ltd vs ACIT reported in (2017) 77 Taxmann.com 257, wherein Hon’ble Court rejected argument of revenue that, whether or not exempt income was earned in a concerned assessment year, expenditure under section 14 A could be disallowed against anticipated income. 6.3. It has been submitted by Ld.AR that this decision of Hon’ble Madras High Court stands approved by Hon’ble Supreme Court wherein…

ACIT Corporate Circle 5 (2), Chennnai vs. M/S Pvp Global Ventures Private Limited, Chennai

In the result, both the appeals filed by the Revenue stand

ITA 594/CHNY/2018[2014-15]Status: DisposedITAT Chennai19 Sept 2018AY 2014-15

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं./Ita No.593/Chny/2018 "नधा"रण वष" / Assessment Year : 2014-15

For Appellant: Shri S. Bharath, CIT
Section 14A

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी एस जयरामन, लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.593/Chny/2018 "नधा"रण वष" / Assessment Year : 2014-15 The Assistant Commissioner of M/s PVP Ventures Ltd., KRM Centre, 9th floor, Income Tax, v. Corporate Circle – 5(2), No.2, Harrington Road, Chetpet, Chennai - 600 034. Chennai - 600 031. PAN : AAACS 3101 P (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./ITA No.594/Chny/2018 "नधा"रण वष" /…

ACIT Corporate Circle 5(2), Chennai vs. M/S Pvp Ventures Ltd, Chennai

In the result, both the appeals filed by the Revenue stand

ITA 593/CHNY/2018[2014-15]Status: DisposedITAT Chennai19 Sept 2018AY 2014-15

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं./Ita No.593/Chny/2018 "नधा"रण वष" / Assessment Year : 2014-15

For Appellant: Shri S. Bharath, CIT
Section 14A

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी एस जयरामन, लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.593/Chny/2018 "नधा"रण वष" / Assessment Year : 2014-15 The Assistant Commissioner of M/s PVP Ventures Ltd., KRM Centre, 9th floor, Income Tax, v. Corporate Circle – 5(2), No.2, Harrington Road, Chetpet, Chennai - 600 034. Chennai - 600 031. PAN : AAACS 3101 P (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./ITA No.594/Chny/2018 "नधा"रण वष" /…

DCIT Corporate Circle 2 (1), Chennai vs. M/S Gemini Communications Limited, Chennai

In the result, the appeal of the Revenue stands dismissed

ITA 1441/CHNY/2018[2013-14]Status: DisposedITAT Chennai11 Sept 2018AY 2013-14

Bench: Shri Abraham P. George & Shri Duvvuru Rl Reddy]

For Respondent: None
Section 14A

…u/s.14A r.w.r. 8D relying on a decision of this Tribunal in assessee’s own case for assessment year 2010-2011 in ITA No.1933/Mds/2015, dated 18.03.2016. We also find that the Hon’ble Jurisdictional High Court in the case of Redington India Ltd vs. Addl. CIT, 392 ITR 623 had held that Section 14A of the Act had no application when assessee had not claimed exempt income. Accordingly, we do not find any reason to interfere with the order of the ld. Commissioner of Income Tax (Appeals). In the result, the appeal of the Revenue stands dismissed. 5. Order pronounced on Tuesday, the 11th day of September, 2018, at Che…

Deputy Commissioner of Income-Tax vs. M/S. R.L. Gold Pvt. Ltd., Jalgaon

In the result, the appeal of the Revenue is dismissed

ITA 1069/PUN/2015[2010-11]Status: DisposedITAT Pune31 Aug 2018AY 2010-11

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Dr. Sunil PathakFor Respondent: Shri Mukesh Jha
Section 14ASection 40A(2)(a)

…d reliance on the following decisions : i. Cheminvest Ltd. Vs. Commissioner of Income Tax, 378 ITR 33 (Delhi); ii. Commissioner of Income Tax Vs. Corrtech Energy P. Ltd., 372 ITR 97 (Guj); iii. Redington (India) Ltd. Vs. Additional Commissioner of Income Tax, 392 ITR 633 (Mad); iv. Shri Goyal Ishwarchand Kishorilal Vs. JCIT in ITA No. 422/PN/2013 for assessment year 2009-10 decided on 26-06-2014. 5. On the other hand Shri Mukesh Jha representing the Department vehemently supported the findings of Commissioner of Income Tax (Appeals) in estimating GP @ 1.20%. The ld. DR submitted that the GP estimated by the Commi…

R.L. Gold Pvt. Ltd vs. Joint Commissioner of Income-Tax

In the result, the appeal of the Revenue is dismissed

ITA 1001/PUN/2015[2010-11]Status: DisposedITAT Pune31 Aug 2018AY 2010-11

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Dr. Sunil PathakFor Respondent: Shri Mukesh Jha
Section 14ASection 40A(2)(a)

…d reliance on the following decisions : i. Cheminvest Ltd. Vs. Commissioner of Income Tax, 378 ITR 33 (Delhi); ii. Commissioner of Income Tax Vs. Corrtech Energy P. Ltd., 372 ITR 97 (Guj); iii. Redington (India) Ltd. Vs. Additional Commissioner of Income Tax, 392 ITR 633 (Mad); iv. Shri Goyal Ishwarchand Kishorilal Vs. JCIT in ITA No. 422/PN/2013 for assessment year 2009-10 decided on 26-06-2014. 5. On the other hand Shri Mukesh Jha representing the Department vehemently supported the findings of Commissioner of Income Tax (Appeals) in estimating GP @ 1.20%. The ld. DR submitted that the GP estimated by the Commi…

M/S. Rajmal Lakhichand and Sons vs. Joint Commissioner of Income-Tax

In the result, the appeal of Revenue is dismissed

ITA 1000/PUN/2015[2010-11]Status: DisposedITAT Pune31 Aug 2018AY 2010-11

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Dr. Sunil PathakFor Respondent: Shri Mukesh Jha
Section 14ASection 40A(2)(a)

…d reliance on the following decisions : i. Cheminvest Ltd. Vs. Commissioner of Income Tax, 378 ITR 33 (Delhi); ii. Commissioner of Income Tax Vs. Corrtech Energy P. Ltd., 372 ITR 97 (Guj); iii. Redington (India) Ltd. Vs. Additional Commissioner of Income Tax, 392 ITR 633 (Mad); iv. Shri Goyal Ishwarchand Kishorilal Vs. JCIT in ITA No. 422/PN/2013 for assessment year 2009-10 decided on 26-06-2014. 4.6 The ld. AR submitted that in ground No. 3 of the appeal the Revenue has assailed deleting the disallowance of Rs.28,53,942/- on account of interest paid to the partners on Gold Deposit Scheme. The ld. AR submitted th…

ACIT 9(3)(2), Mumbai vs. Gini & Jony Ltd, Mumbai

In the result , appeal of the Revenue in ITA no

ITA 1892/MUM/2017[2009-10]Status: DisposedITAT Mumbai21 Aug 2018AY 2009-10

Bench: Shri C.N. Prasad & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.1892 & 1893/Mum/2017 (नििाारण वर्ा / Assessment Year : 2009-10 & 2012-13) बिाम/ Acit 9(3)(2) M/S. Gini & Jony Ltd. 418, 4Th Floor, A-601, Citi Point, Aayakar Bhavan, Andheri Kurla Road, V. Mumbai-400020 Andheri (E), Mumbai-400059, स्थायी ऱेखा सं./ Pan : Aaacg1295N (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri. Gaurav KabraFor Respondent: Shri A.M. Mittal, CIT-DR
Section 143(3)Section 147Section 14ASection 37

…ITA no. 1892 & 1893/Mum/2017 आयकर अपीऱीय अधिकरण “G” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI C.N. PRASAD, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपीऱ सं./I.T.A. No.1892 & 1893/Mum/2017 (नििाारण वर्ा / Assessment Year : 2009-10 & 2012-13) बिाम/ ACIT 9(3)(2) M/s. Gini & Jony Ltd. 418, 4th floor, A-601, Citi Point, Aayakar Bhavan, Andheri Kurla Road, v. Mumbai-400020 Andheri (E), Mumbai-400059, स्थायी ऱेखा सं./ PAN : AAACG1295N (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. Revenue by : Shri A.M. Mittal, CIT-DR Assessee by: Shri. Gaurav Kabra…

DCIT 10(2)(2), Mumbai vs. Mirc Electronics Private Ltd, Mumbai

In the result, the appeal Revenue is dismissed

ITA 3845/MUM/2018[2013-14]Status: DisposedITAT Mumbai10 Aug 2018AY 2013-14

Bench: Shri Joginder Singh & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.3845 & 3846/Mum/2018 (नििाारण वर्ा / Assessment Year : 2013-14 & 2014-15) बिाम/ Dcit-10(2)(2) Mirc Electronics Room No. 216-A, 2Nd Floor Limited, G-1, Aayakar Bhavan, M K Road Onida House, V. Mumbai-400020 Mahakali Caves Road, Midc, Mumbai-400093 स्थायी ऱेखा सं./ Pan : Aaacm8055A (अपीऱाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri. Satish Chandra Rajore Assessee By : Shri Dharmendra Singh सुनवाई की तारीख /Date Of Hearing : 10.08.2018 घोषणा की तारीख /Date Of Pronouncement : 10.08.2018 आदेश / O R D E R Per Bench: These Two Appeals, Filed By Revenue, Being Ita No. 3845 & 3846/Mum/2018 For Assessment Year 2013-14 & 2014-15 Respectively , Are Directed Against Separate Appellate Order(S) Both Dated 27.03.2018 Passed By Learned Commissioner Of Income Tax (Appeals)-17, Mumbai (Hereinafter Called “The Cit(A)”), For Assessment Year 2013-14 & 2014-15 Respectively , The Appellate Proceedings Had Arisen Before Learned Cit(A) From Separate Assessment Order(S) Dated 28.03.2016 & 29.12.2016 Respectively Passed By Learned Assessing Officer (Hereinafter Called “The Ao”) U/S 143(3) Of The Income-Tax Act

For Appellant: Shri Dharmendra SinghFor Respondent: Shri. Satish Chandra Rajore
Section 10(34)Section 143(3)Section 14A

…आयकर अपीऱीय अधिकरण “A” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI JOGINDER SINGH, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपीऱ सं./I.T.A. No.3845 & 3846/Mum/2018 (नििाारण वर्ा / Assessment Year : 2013-14 & 2014-15) बिाम/ DCIT-10(2)(2) MIRC Electronics Room No. 216-A, 2nd Floor Limited, G-1, Aayakar Bhavan, M K Road Onida House, v. Mumbai-400020 Mahakali Caves Road, MIDC, Mumbai-400093 स्थायी ऱेखा सं./ PAN : AAACM8055A (अपीऱाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue by: Shri. Satish Chandra Rajore Assessee by : Shri Dharmendra Singh सुनव…

DCIT Cir. 2(2)(1), Mumbai vs. L & T Power Development Ltd., Mumbai

In the result, the appeal of the revenue stand dismissed

ITA 874/MUM/2017[2013-14]Status: DisposedITAT Mumbai10 Aug 2018AY 2013-14

Bench: Shri Joginder Singh & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.874/Mum/2017 (नििाारण वर्ा / Assessment Year : 2013-14) Dcit Cit 2(2)(1) बिाम/ L&T Power Development Room No. 545, 5 Th Floor, Ltd., Aayakar Bhavan, L&T House, N.M. Road, V. M.K Road, Ballard Estate, Mumbai-400020 Mumbai-400038 स्थायी ऱेखा सं./ Pan : Aabcl3867C (अपीऱाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri. Nishant Samaiya, Dr Assessee By : Shri Govind Jhaveri सुनवाई की तारीख /Date Of Hearing : 09.08.2018 घोषणा की तारीख /Date Of Pronouncement : 09.08.2018 आदेश / O R D E R Per Ramit Kocharthis Appeal, Filed By The Revenue, Being Ita No. 874/Mum/2017, Is Directed Against Appellate Order Dated 09.11.2016 Passed By Learned Commissioner Of Income Tax (Appeals)-5, Mumbai (Hereinafter Called “The Cit(A)”), For Assessment Year 2013-14, The Appellate Proceedings Had Arisen Before Learned Cit(A) From Assessment Order Dated 30.11.2015 Passed By Learned Assessing Officer (Hereinafter Called “The Ao”) U/S 143(3) Of The Income-Tax Act, 1961 (Hereinafter Called “The Act”) For Assessment Year 2013-14. I.T.A. No.874/Mum/2017

For Appellant: Shri Govind JhaveriFor Respondent: Shri. Nishant Samaiya, DR
Section 143(3)Section 14A

…आयकर अपीऱीय अधिकरण “A” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI JOGINDER SINGH, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपीऱ सं./I.T.A. No.874/Mum/2017 (नििाारण वर्ा / Assessment Year : 2013-14) DCIT CIT 2(2)(1) बिाम/ L&T Power Development Room No. 545, 5 th floor, Ltd., Aayakar Bhavan, L&T House, N.M. Road, v. M.K Road, Ballard Estate, Mumbai-400020 Mumbai-400038 स्थायी ऱेखा सं./ PAN : AABCL3867C (अपीऱाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue by: Shri. Nishant Samaiya, DR Assessee by : Shri Govind Jhaveri सुनवाई की तारीख /Date of He…

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

In the result, appeal of assessee is partly allowed

ITA 3215/MUM/2015[2010-11]Status: DisposedITAT Mumbai06 Aug 2018AY 2010-11

Bench: Shri B.R. Baskaran & Shri Pawan Singh

Section 143Section 143(3)Section 14ASection 253Section 263

…e ld. AR for the assessee relied upon the decision of (1) CIT vs. Delite Enterprises (ITA No.110 of 2009) (Bom) (2) CIT vs. Holcim India (P.) Ltd. (57 taxmann.com 28) (Del) (3) Chemnivest Ltd. vs. CIT (378 ITR 33) (Del) (4) Redington (India) Ltd. vs. ACIT (392 ITR 633 (Madras) (5) CIT vs. Chettinad Logistics (P.) Ltd. (80 taxmann.com 221) (Madras) (6) ACIT vs. M. Baskaran (152 ITD 844) (Chennai Trib) and (7) DCIT vs. M/s. Apex Realty Pvt. Ltd. (ITA No. 2855/M/2013 (Mum.). The ld AR submits that the order on this issue is neither erroneous nor prejudicial to the interest of justice. 6. On the other hand th…

ACIT, Circle-2 (1), Guntur vs. Sri Mahalakshmi Investments, Guntur

In the result, appeal filed by the Revenue is dismissed

ITA 28/VIZ/2018[2013-14]Status: DisposedITAT Visakhapatnam31 Jul 2018AY 2013-14

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bleacit, Circle-2(1), Vs. M/S. Sri Mahalakshmi Guntur. Investments, D.No. 8-24-31, Mangalagiri Road, Guntur. Pan No. Abafs 4221 L (Appellant) (Respondent)

For Appellant: NoneFor Respondent: Shri D.J.P. Anand – Sr.DR
Section 143(1)Section 143(3)Section 14ASection 8D(2)(ii)

…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 ACIT, Circle-2(1), vs. M/s. Sri Mahalakshmi Guntur. Investments, D.No. 8-24-31, Mangalagiri Road, Guntur. PAN No. ABAFS 4221 L (Appellant) (Respondent) Assessee by : None. Department By : Shri D.J.P. Anand – Sr.DR Date of hearing : 10/07/2018. Date of pronouncement : 31/07/2018. 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 (Appeals)-1, Guntur, dated 10/0…

M/S Rathna Holding Company Pvt Ltd, Chennai vs. DCIT Corporate Circle 5 (1), Chennai

In the result, the assessee’s appeal is allowed

ITA 576/CHNY/2018[2014-15]Status: DisposedITAT Chennai31 Jul 2018AY 2014-15

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकरअपीलसं/.I.T.A. No. 576/Chny/2018 "नधा"रणवष"/Assessment Year : 2014-15

For Appellant: Shri B. Ramakrishnan, CAFor Respondent: Shri Guru Bashyam, JCIT
Section 14A

…n the case of Pradeep Kar vs ACIT, upheld the order passed by the AO, dismissed the appeal. 4. Aggrieved, the assessee filed this appeal. The Ld. AR relying on the decision of the Jurisdictional High Court in the case of Redington India Ltd. vs ACIT [2017] 77 Taxmann.com 257 (Mad) and the CIT vs Chettinad Logistics (P) Ltd., [2017] 80 Taxmann.com 221 (Mad), TCA No 24 of 2017, pleaded that since the assessee has not earned any exempt income, section 14A cannot be invoked. Per contra, the Ld. DR supported the orders of the lower authorities. 5. We heard the rival submissions. Since, the assessee has not earned…

Real Talent Engineering Pvt Ltd, Chennai vs. DCIT-5(1), Chennai

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 121/CHNY/2018[2013-14]Status: DisposedITAT Chennai12 Jul 2018AY 2013-14

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकर अपील सं./Ita No.121/Chny/2018 "नधा"रण वष" / Assessment Year : 2013-14

For Appellant: Shri C. Naresh, CAFor Respondent: Shri A. Sasikumar, JCIT
Section 14A

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी ए. मोहन अलंकामणी, लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI A. MOHAN ALANKAMONY, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.121/Chny/2018 "नधा"रण वष" / Assessment Year : 2013-14 M/s Real Talent Engineering The Deputy Commissioner of Private Ltd., v. Income Tax, No.67, Chamiers Road, Corporate Circle – 5(1), Chennai - 600 028. Chennai. PAN : AAACR 3651 H (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Shri C. Naresh, CA ""यथ" क"…

DCIT Corporate Circle 1(2), Chennai vs. Bharath Wind Farm Ltd., Chennai

In the result, both the appeals filed by the Revenue are partly

ITA 3026/CHNY/2017[2012-13]Status: DisposedITAT Chennai26 Jun 2018AY 2012-13

Bench: Shri N.R.S. Ganesan & Shri Abraham P. Georgeआयकर अपील सं./Ita No.3155/Chny/2016 "नधा"रण वष" / Assessment Year : 2011-12 & आयकर अपील सं./Ita No.3026/Chny/2017 "नधा"रण वष" / Assessment Year : 2012-13 The Assistant Commissioner Of M/S Bharath Wind Farm Ltd., 4Th Floor, Sigapi Achi Building, Income Tax / The Deputy V. Commissioner Of Income Tax, 18/3, Rukmani Lakshmipathy Road, Corporate Circle – 1(2), Egmore, Chennai - 600 008. Chennai - 600 034. Pan : Aadcb 1556 E (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri N. Gopikrishna, JCITFor Respondent: Shri R. Sivaraman, Advocate
Section 14ASection 36(1)(iii)

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी अ"ाहम पी.जॉज", लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.3155/Chny/2016 "नधा"रण वष" / Assessment Year : 2011-12 & आयकर अपील सं./ITA No.3026/Chny/2017 "नधा"रण वष" / Assessment Year : 2012-13 The Assistant Commissioner of M/s Bharath Wind Farm Ltd., 4th floor, Sigapi Achi Building, Income Tax / The Deputy v. Commissioner of Income Tax, 18/3, Rukmani Lakshmipathy Road, Corporate Circle – 1(2), Egmo…