How many judgments cite Redington (India) Ltd. v. Addl. CIT?

370 judgments on BharatTax cite Redington (India) Ltd. v. Addl. CIT (77 Taxmann.com 257), spanning 2016 to 2026.

Which sections of the Income Tax Act does Redington (India) Ltd. v. Addl. CIT come up under?

It is most often cited in judgments turning on Section 14A, Section 143(3), Section 115JB, Section 8D, Section 250, Section 35AD.

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 366,470 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 14A Section 143(3)Section 115JB Section 8D Section 250 Section 35AD Section 35AD(7B)Section 37(1)

Issues it is cited on

strategic investment disallowance of interest expenditure disallowance u/s 14a disallowance under section 14a section 14a mercantile system of accounting section 32 section 9(1)commercial expediency section 43 section 43b section 37

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

ACIT, Chennai vs. M/S. Bharath Wind Farm Ltd., Chennai

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

ITA 3155/CHNY/2016[2011-12]Status: DisposedITAT Chennai26 Jun 2018AY 2011-12

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…

DCIT, Chennai vs. Shriram Properties Private Ltd., Chennai

In the result, the appeal filed by the Revenue is dismissed

ITA 854/CHNY/2017[2013-14]Status: DisposedITAT Chennai29 May 2018AY 2013-14

Bench: Shri George Mathan & Shri S. Jayaraman

For Appellant: Mr.Mudit Bohara.A., AdvFor Respondent: Mr.Srinivasa Rao, CIT

Section 115JSection 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 "ी एस जयरामन, लेखा सद"य के सम% BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.854/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 The Dy. Commissioner of Income Tax, Vs. M/s.Shriram Properties – Corporate Circle-6(1), Pvt. Ltd., Aayakar Bhavan, New Block, Greams Dugar, 121, M.G.Road, 7th Floor, IV & V Floor, No.149, Chennai-600 034. Greams Road, Chennai-600 006. [PAN: AAFCS 5801 D] (अपीलाथ'/Appellant) (()यथ'/Respondent) Departm…

Shriram Transport Finance Co. Ltd., Chennai vs. DCIT Corporate Circle 6(1), Chennai

In the result, both the appeals of the Revenue and assessee stand dismissed

ITA 2636/CHNY/2017[2014-15]Status: DisposedITAT Chennai24 May 2018AY 2014-15

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamony

For Appellant: Shri R. Sivaraman, AdvocateFor Respondent: Shri Sailendra Mamidi, PCIT

Section 14ASection 37Section 45

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ 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.2572/Chny/2017 "नधा"रण वष" / Assessment Year : 2014-15 The Deputy Commissioner of M/s Shriram Transport Finance Income Tax, v. Co. Ltd., Mookambika Complex, Corporate Circle 6(1), No.4, Lady Desika Road, Chennai - 600 034. Mylapore, Chennai - 600 004. PAN : AAACS 7018 R (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./ITA No.…

ITO Company Ward 5(4), Chennai vs. Rai Ispat Pvt. Ltd., Chennai

In the result, appeal of the Department is dismissed

ITA 2593/CHNY/2017[2013-14]Status: DisposedITAT Chennai07 May 2018AY 2013-14

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

For Appellant: Shri. B. Sagadevan, IRS, JCITFor Respondent: None

Section 14A

…assessee had not claimed any exempt income during the impugned assessment year. This has not been disputed by the ld. Departmental Representative. By virtue of the judgment of Hon’ble Jurisdictional High Court in the case of Redington India Ltd vs. Addl. CIT, 392 ITR 623, we are of the opinion that ld. Commissioner of Income Tax (Appeals) was justified in deleting the disallowance made u/s.14A of the Act. Ground No.2 is dismissed. 4. In the result, appeal of the Department is dismissed. Order pronounced on Monday, the 7th day of May, 2018, at Chennai. (धु"वु" आर.एल रे"डी) (अ"ाहम पी. जॉज") (DUVVURU RL REDDY) (…

ACIT Non Corporate Circle 1(1), Chennai vs. Nalli Trust, Chennai

In the result, appeals of the Department is dismissed

ITA 2543/CHNY/2017[2008-09]Status: DisposedITAT Chennai07 May 2018AY 2008-09

Bench: Shri Abraham P. George & Shri Duvvuru Rl Reddy] आयकर अपील सं./I.T.A. Nos.2543 & 2544/Chny/2017 "नधा"रण वष" /Assessment Years : 2008-09 & 2013-2014 The Assistant Commissioner Of Vs. M/S. Nalli Trust, Income Tax, No.9, Nageswaran Road, Non Corporate Circle 1(1) T. Nagar, Formerly Known As Business Chennai 600 017. Circle I, Chennai. [Pan Aaatn 0028K] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri. AR.V. Sreenivasan, IRS, JCITFor Respondent: Shri. N. Devanathan, Advocate

Section 14A

…ssessee had not claimed any exempt income during the impugned assessment years. This has not been disputed by the ld. Departmental Representative. By virtue of the judgment of Hon’ble Jurisdictional High Court in the case of Redington India Ltd vs. Addl. CIT, 392 ITR 623, we are of the opinion that ld. Commissioner of Income Tax (Appeals) was justified in deleting the disallowance made u/s.14A of the Act. Ground No.2 is dismissed. 4. In the result, appeals of the Department is dismissed. Order pronounced on Monday, the 7th day of May, 2018, at Chennai. (धु"वु" आर.एल रे"डी) (अ"ाहम पी. जॉज") (DUVVURU RL REDDY) (A…

ITO, Ward-2(1), Guntur vs. Vasantha Traders, Guntur

In the result, appeal of the revenue is dismissed

ITA 17/VIZ/2018[2013-14]Status: DisposedITAT Visakhapatnam04 May 2018AY 2013-14

Bench: Shri V. Durga Rao& Shri D.S. Sunder Singhआयकर अपील सं./I.T.A.No.17/Viz/2018 (धनधाारण िर्ा/Assessment Year:2013-14) Ito Vs. M/S Vasantha Traders Ward-2(1) D.No.4-383/6, Guntur Thimmapuram(V) Edlapadu(M) Guntur [Pan :Aahfv8178M] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलाथी की ओर से/ Appellant By : Shri V.Appala Raju, Dr प्रत्यथी की ओर से / Respondent By : Shri G.V.N.Hari, Ar सुनिाई की तारीख / Date Of Hearing : 26.04.2018 04 .05.2018 घोषणा की तारीख/Date Of Pronouncement :

For Appellant: Shri V.Appala Raju, DRFor Respondent: Shri G.V.N.Hari, AR

Section 14A

…आयकर अपीलीय अधधकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री िी. दुगाा राि,न्याधयक सदस्य एिं श्री धड.एस. सुन्दर ससह, लेखा सदस्य के समक्ष BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER& SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.17/Viz/2018 (धनधाारण िर्ा/Assessment Year:2013-14) ITO Vs. M/s Vasantha Traders Ward-2(1) D.No.4-383/6, Guntur Thimmapuram(V) Edlapadu(M) Guntur [PAN :AAHFV8178M] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलाथी की ओर से/ Appellant by : Shri V.Appala Raju, DR प्रत्यथी की ओर से / Respondent by : Shri G.V…

Slc Projects Pvt.Ltd., Visakhapatnam vs. ACIT, Central Circle-2, Visakhapatnam

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

ITA 513/VIZ/2017[2013-14]Status: DisposedITAT Visakhapatnam04 May 2018AY 2013-14

Bench: Shri V. Durga Rao & Shri D.S. Sunder Singh

For Appellant: Shri I. Kama Sastry, AR

Section 43(6)(c)

…ITA No.513 /Vizag/2017 SLC Projects Pvt. Ltd., VSKP आयकर अपील"य अ"धकरण, "वशाखापटणम पीठ, "वशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM "ी वी. दुगा"राव, "या"यक सद"य एवं "ी ड.एस. . . . सु"दर "संह, लेखा सद"य के सम% BEFORE SHRI V. DURGA RAO, JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.513/Vizag/2017 ("नधा"रण वष" / Assessment Year: 2013-14) SLC Projects Pvt. Ltd. ACIT, Central Circle-2 Visakhapatnam Visakhapatnam [PAN No.AAJCS8616C] (अपीलाथ' / Appellant) (()याथ' / Respondent) अपीलाथ" क" ओर से / Appellant by : Shri I. Kama Sastry, AR : S…

ACIT, Chennai vs. M/S. Chola Business Services Ltd., Chennai

In the result, the appeal filed by the Revenue is dismissed

ITA 3105/CHNY/2016[2012-13]Status: DisposedITAT Chennai26 Apr 2018AY 2012-13

Bench: Shri N.R.S. Ganesan & Shri Abraham P. Georgeआयकर अपील सं./Ita No.3105/Chny/2016 "नधा"रण वष" / Assessment Year : 2012-13

For Appellant: Shri AR.V. Sreenivasan, JCITFor Respondent: None

Section 131(1)Section 14A

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ 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.3105/Chny/2016 "नधा"रण वष" / Assessment Year : 2012-13 The Assistant Commissioner of M/s Chola Business Services Ltd., Income Tax, v. No.2, Dare House, NSC Bose Road, Corporate Circle – 1(2), Parrys, Chennai - 600 001. Chennai - 600 034. PAN : AACCC 5400 D (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Shri AR.V…

Dciat 14(3)(2), Mumbai vs. Sundaram Multipap Ltd, Mumbai

In the result, the appeal of the revenue is dismissed and the cross objection filed by the assessee is allowed

ITA 5327/MUM/2015[2012-13]Status: DisposedITAT Mumbai20 Apr 2018AY 2012-13

Bench: Shri B.R. Baskaran (Am)& Shri Pawan Singh (Jm)

Section 14A

…income. He submitted that the prayer of the assessee is supported by the decisions rendered by different High Courts as detailed below:- 1. PCIT vs. Ballarpur Industries Limited [ITA No. 51 of 2016 (Bombay High Court)] 2. M/s Redington India Ltd v. Addl. CIT [392 ITR 633 (Mad)] 3. Cheminvest Ltd. v. CIT [281 CTR 447 (Del)] 4. CIT v. Shivam Motors (P) Ltd. [272 CTR 277 (All)] 5. CIT v. Corrtech Energy (P) Ltd. [272 CTR 262 (Guj)] 6. CIT v. Lakhani Marketing Incl. [272 CTR 265 (P&H)] 7. CIT v. Holcim India (P) Ltd, [272 CTR 282 (Del)] 8. CIT v. Winsome Textile Industries Ltd. (319 ITR 204 P&H) 9. CIT v. Delite Ente…

Mps Limited, Chennai vs. DCIT, Chennai

In the result, the assessee’s appeal is treated as allowed for statistical

ITA 963/CHNY/2015[2010-11]Status: DisposedITAT Chennai03 Apr 2018AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri S. Jayaraman

For Appellant: Shri. Vikram Vijayaraghavan, AdvocateFor Respondent: Shri. M. Srinivasa Rao, CIT

Section 14A

…vs ACIT 102 TTJ 522 etc. 9. We heard the rival submissions. Since, the assessee has not earned any dividend (exempt) income during the year, following the jurisdictional High Court decisions in the cases of Redington (India) Limited vs ACIT, Chennai [2017] 77 Taxmann.com 257 and CIT, Central(1), Chennai vs Chettinad Logistics Pvt. Ltd., [2017] 80 Taxmann.com 221, the addition made by the AO is deleted and the assessee’s grounds in this regard is allowed. 10. In the result, the assessee’s appeal is treated as allowed for statistical purposes. Order pronounced on Tuesday, the 03rd day of April, 2018 at Chen…

DCIT Corporate Circle 3(2), Chennai vs. Western Agencies (Madras) P. Ltd., Chennai

In the result, the appeal filed by the Revenue is dismissed

ITA 1806/CHNY/2017[2012-13]Status: DisposedITAT Chennai28 Feb 2018AY 2012-13

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकर अपील सं./Ita No.1806/Chny/2017 "नधा"रण वष" / Assessment Year : 2012-13

For Appellant: Shri B. Sahadevan, JCITFor Respondent: Shri G. Baskar, Advocate

Section 14ASection 194ASection 40

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ 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.1806/Chny/2017 "नधा"रण वष" / Assessment Year : 2012-13 The Deputy Commissioner of M/s Western Agencies Income Tax, v. (Madras) Pvt. Ltd., Corporate Circle – 3(2), No.109/7, Utility Complex, Chennai - 600 034. Angappa Naicken Street, Parrys, Chennai - 600 001. PAN : AAACW 1558 Q (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर…

Maideen Pitchai Rawther Peer Mohammed, Chennai vs. ACIT Non Corp-5, Chennai

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 2307/CHNY/2017[2014-15]Status: DisposedITAT Chennai16 Feb 2018AY 2014-15

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकर अपील सं./Ita No.2307/Chny/2017 "नधा"रण वष" / Assessment Year : 2014-15

For Appellant: Shri K. Meenatchi Sundaram, CAFor Respondent: Shri AR.V. Sreenivasan, JCIT

Section 41(1)

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ 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.2307/Chny/2017 "नधा"रण वष" / Assessment Year : 2014-15 Mr. Maideen Pitchai Rawther Peer Mohammed, The Assistant Commissioner of C/o Sundaram & Narayanan, v. Income Tax, Chartered Accountants, Non-Corporate Circle – 5, 18, Balaiah Avenue, Luz Church Rd., Chennai - 600 034. Mylapore, Chennai - 600 004. PAN : AAJPP 4740 R (अपीलाथ"/Appe…

ACIT, Chennai vs. Anand Transport, Chennai

In the result, the appeal filed by the Revenue stands dismissed

ITA 1508/CHNY/2017[2009-10]Status: DisposedITAT Chennai31 Jan 2018AY 2009-10

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं./Ita No.1508/Mds/2017 "नधा"रण वष" / Assessment Year : 2009-10 The Assistant Commissioner Of M/S Anand Transport, No.1, 9Th Street, Income Tax, V. Non Corporate Circle -1(1), Dr. Radhakrishnan Salai, Formerly Known As Mylapore, Chennai - 600 004. Business Circle-1, Chennai. Pan : Aaafa 1037 D (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Ms. S. Vijayaprabha, JCITFor Respondent: Shri S.P. Palaniappan, ACA

Section 14A

…आयकर अपील"य अ"धकरण, ’डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ 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.1508/Mds/2017 "नधा"रण वष" / Assessment Year : 2009-10 The Assistant Commissioner of M/s Anand Transport, No.1, 9th Street, Income Tax, v. Non Corporate Circle -1(1), Dr. Radhakrishnan Salai, Formerly known as Mylapore, Chennai - 600 004. Business Circle-1, Chennai. PAN : AAAFA 1037 D (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appel…

Vasantha Traders, Hyderabad vs. DCIT, Circle-8(1), Hyderabad

In the result, the assessee appeal is allowed

ITA 343/HYD/2017[2012-13]Status: DisposedITAT Hyderabad24 Jan 2018AY 2012-13

Bench: Smt P. Madhavi Devi & Shri B. Ramakotaiahassessment Year: 2012-13 M/S Vasantha Traders, Vs. Dcit, Circle-8(1), Hyderabad. Hyderabad. Pan- Aahfv8178M (Appellant) (Respondent) Assessee By : Shri T. Chaitanya Kumar Revenue By : Smt. Suman Malik Date Of Hearing : 22-01-2018 Date Of Pronouncement : 24-01-2018 Order Per P. Madhavi Devi, J.M.: This Is Assessee Appeal For The A.Y 2012-13, Against The Order Of The Cit(A)-5, Hyderabad Dated 07-12-2016 In This Assessment Year The Assessee Is Aggrieved By The Order Of The Cit(A) In Confirming The Disallowance Made U/S 14A(2) Of The It Act R.W.R 8D Of The It Rules.

For Appellant: Shri T. Chaitanya KumarFor Respondent: Smt. Suman Malik

Section 115Section 143(3)Section 14ASection 14A(2)

…THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “A”, HYDERABAD BEFORE SMT P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI B. RAMAKOTAIAH, ACCOUNTANT MEMBER Assessment Year: 2012-13 M/s Vasantha Traders, vs. DCIT, Circle-8(1), Hyderabad. Hyderabad. PAN- AAHFV8178M (Appellant) (Respondent) Assessee by : Shri T. Chaitanya Kumar Revenue by : Smt. Suman Malik Date of hearing : 22-01-2018 Date of pronouncement : 24-01-2018 ORDER PER P. MADHAVI DEVI, J.M.: This is assessee appeal for the A.Y 2012-13, against the order of the CIT(A)-5, Hyderabad dated 07-12-2016 in this assessment year the assessee is aggrieved by the or…

Btt Industries Private Limited, Hyderabad vs. Deputy Commissioner of Income Tax, Circle-1(2), Hyderabad

In the result, appeal of assessee is allowed

ITA 1799/HYD/2017[2013-14]Status: DisposedITAT Hyderabad19 Jan 2018AY 2013-14

Bench: Smt. P. Madhavi Devi & Shri B. Ramakotaiah

For Appellant: Shri V.G. Tarak Nath, ARFor Respondent: Smt. Suman Malik, DR

Section 115JSection 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”, HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI B. RAMAKOTAIAH, ACCOUNTANT MEMBER I.T.A. No. 1799/HYD/2017 Assessment Year: 2013-14 M/s. BTT Industries Deputy Commissioner Private Limited, Vs of Income Tax, HYDERABAD Circle-1(2), [PAN: AABCB6846R] HYDERABAD (Appellant) (Respondent) For Assessee : Shri V.G. Tarak Nath, AR For Revenue : Smt. Suman Malik, DR Date of Hearing : 09-01-2018 Date of Pronouncement : 19-01-2018 O R D E R PER B. RAMAKOTAIAH, A.M. : The issue in this appeal by assessee against the order of the Commissioner of…

ITO, Chennai vs. Opg Energy (P) Ltd., Chennai

In the result, both the appeals of the Revenue and both the cross-objections of the assessee stand dismissed

ITA 466/CHNY/2017[2013-14]Status: DisposedITAT Chennai18 Jan 2018AY 2013-14

Bench: Shri N.R.S. Ganesan & Shri M. Balaganeshआयकर अपील सं./Ita No.466/Mds/2017 & C.O. No.50/Mds/2017 (In I.T.A. No.466/Mds/2017 "नधा"रण वष" / Assessment Year : 2013-14 आयकर अपील सं./Ita No.3415/Mds/2016 & C.O. No.16/Mds/2017 (In 3415/Mds/2016) "नधा"रण वष" / Assessment Year : 2012-13

For Appellant: Shri AR.V. Sreenivasan, JCITFor Respondent: Shri V. Ravichandran, CA

Section 115JSection 14ASection 8D(2)

…आयकर अपील"य अ"धकरण, ‘ए’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी एम. बालगणेश, लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.466/Mds/2017 & C.O. No.50/Mds/2017 (in I.T.A. No.466/Mds/2017 "नधा"रण वष" / Assessment Year : 2013-14 आयकर अपील सं./ITA No.3415/Mds/2016 & C.O. No.16/Mds/2017 (in 3415/Mds/2016) "नधा"रण वष" / Assessment Year : 2012-13 The Income Tax Officer, M/s OPG Energy (P) Ltd., Corporate Ward – 5(1), v. No.6, Sardar Patel Road, Chennai - 600 034. Guindy,…

ITO, Chennai vs. Opg Energy Pvt Ltd., Chennai

In the result, both the appeals of the Revenue and both the cross-objections of the assessee stand dismissed

ITA 3415/CHNY/2016[2012-13]Status: DisposedITAT Chennai18 Jan 2018AY 2012-13

For Appellant: Shri AR.V. Sreenivasan, JCITFor Respondent: Shri V. Ravichandran, CA

Section 115JSection 14ASection 8D(2)

ACIT Corporate Range 1 (OSD), Chennai vs. Dharani Sugars & Chemical Limited, Chennai

In the result, the Revenue’s appeal is dismissed

ITA 2445/CHNY/2017[2012-13]Status: DisposedITAT Chennai10 Jan 2018AY 2012-13

Bench: Shri N.R.S. Ganesan & Shri S. Jayaraman

For Appellant: Mrs. Ruby George, CIT

Section 14A

…t. Ltd., vs DCIT in ITA Nos. 2846 & 2847/Mds2016 dated 29.06.2017 & Apex Laboratories Pvt. Ltd., vs ACIT, LTU(Appeals)-II, Chennai, [2017] 80 Taxmann.com 236 the Madras High Court decisions in the cases of Redington (India) Limited vs ACIT, Chennai [2017] 77 Taxmann.com 257 and CIT, Central(1), Chennai vs Chettinad Logistics Pvt. Ltd., [2017] 80 Taxmann.com 221 directed the AO to restrict the disallowance to the extent of exempt income earned by the assessee disallowance u/s. 14A r.w.r. 8D. 3. Aggrieved, the Revenue filed this appeal with the following grounds: “1. The order of the learned CIT(A) is contra…

Anand Ispat Udyog Limited, Hyderabad vs. Income Tax Officer, Ward-1(4), Hyderabad

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

ITA 1051/HYD/2017[2012-13]Status: DisposedITAT Hyderabad04 Jan 2018AY 2012-13

Bench: Shri D. Manmohan & Shri Rifaur Rahman

For Appellant: Shri Sarang ShahFor Respondent: Shri M. Sitaram, DR

Section 14A

…reading of section 14A. The Court thus concluded that when there is no exempt income in any particular year, provisions of section 14A need not be invoked. Similar view was taken by the Hon’ble Madras High Court in the case of Redington (India) Ltd vs. ADIT (392 ITR 633). The ITAT, Hyderabad Benches have been consistently holding that in the absence of any exempt income in the year under consideration, the provisions of section 14A read with Rule 8D are not applicable. 9. Consistent with the view taken by this Bench earlier, we set aside the orders passed by the A.O. as well as the Ld. CIT(A) and hold that the…

DCIT Corporate Circle 2(2), Chennai vs. Indian Corporate Business Centre Limited, Chennai

In the result, the Revenue’s appeal is dismissed

ITA 1724/CHNY/2017[2013-14]Status: DisposedITAT Chennai27 Dec 2017AY 2013-14

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaraman

For Appellant: Shri. M. Palanichamy, JCITFor Respondent: Shri. AS. Sriraman, Advocate for V. Ravichandran, CA

Section 14ASection 80I

…s same, it has not earned any exempt income and in the absence of any exempt income, there cannot be any disallowance u/s. 14A as per the ratio of the jurisdictional High Court decision in the case of Redington India Limited vs Addl. CIT reported in [2017], 77 Taxmann.com 257, wherein it has been held that the disallowance u/s. 14A cannot be made then the assessee has not received any exempt income etc. Following the jurisdictional High Court decision, supra, and the decision in the case of CIT vs Chettinad Logistics reported in [2017] 98 CCH 151, the CIT(A) allowed the appeal. 3. Further, the AO held that t…