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 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

Aryadoot Transport P. Ltd, Mumbai vs. DCIT Cen Cir 6(4), Mumbai

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

ITA 7078/MUM/2016[2011-12]Status: DisposedITAT Mumbai15 May 2017AY 2011-12

Bench: Shri Shamim Yahya

For Appellant: Shri Hitesh TrivediFor Respondent: Shri B.Satyanarayana Raju
Section 14A

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ ‘SMC’, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “SMC”, MUMBAI Before Shri Shamim Yahya, Accountant Member ITA No.7078/Mum/2016 : Asst.Year 2011-2012 M/s.Aryadoot Transport Pvt.Ltd. The Asst.Commissioner of Income-tax बनाम/ Unit No.801, Godrej Coliseum, C Wing Central Circle 39 Off Somaiya Hospital Road, Sion Mumbai. Vs. Mumbai – 400 022. PAN : AAACA4793K. (अपीलाथ" /Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से /Appellant by : Shri Hitesh Trivedi ""यथ" क" ओर से /Respondent by : Shri B.Satyanarayana Raju सुनवाई क" तार"ख / घोषणा क" तार"ख / Date of Hearing : 15.05…

DCIT Cen Cir 5(4), Mumbai vs. Emerald Realtors P.Ltd, Mumbai

In the result, all the three appeals filed by the Revenue are dismissed

ITA 6264/MUM/2016[2012-13]Status: DisposedITAT Mumbai19 Apr 2017AY 2012-13

Bench: Shri D. Karunakara Raodcit-Cc-5(4), फनाभ/ M/S. Emerald Realtors Pvt Ltd., R.No.1927, 19 Th Floor, Air India 2Nd Floor, Capri, Anant Kanekar Vs. Building, Narimn Point, Marg, Bandra (E), Mumbai – 400 021. Mumbai – 400 051. स्थामी रेखा सं./ Pan : Aaace4757B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. फनाभ/ Dcit-Cc-5(4), M/S. Satyam Realtors Private R.No.1927, 19 Th Floor, Air India Limited, Vs. 04, 3 Rd Floor Capri, Building, Narimn Point, Mumbai – 400 021. Anant Kanetkar Marg, Bandra (East), Mumbai-51. स्थामी रेखा सं./ Pan : Aaccs7290P (अऩीराथी /Appellant) .. (प्रत्मथी / Respondent) Dcit-Cc-5(4), फनाभ/ Shri Sarang R. Wadhawan, R.No.1927, 19 Th Floor, Air India Wadhawan House, Plot No.32/A, Vs. Building, Narimn Point, Union Park Road No.5, Near Mumbai – 400 021. Shatranj Hotel, Bandra (W), Mumbai – 400 050. स्थामी रेखा सं./ Pan : Aaapw2530R (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

For Appellant: Shri Rahul HakaniFor Respondent: Ms. Beena Santosh, DR
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “SMC” BENCH, MUMBAI BEFORE SHRI D. KARUNAKARA RAO, ACCOUNTANT MEMBER DCIT-CC-5(4), फनाभ/ M/s. Emerald Realtors Pvt Ltd., R.No.1927, 19 th Floor, Air India 2nd Floor, Capri, Anant Kanekar Vs. Building, Narimn Point, Marg, Bandra (E), Mumbai – 400 021. Mumbai – 400 051. स्थामी रेखा सं./ PAN : AAACE4757B (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. फनाभ/ DCIT-CC-5(4), M/s. Satyam Realtors Private R.No.1927, 19 th Floor, Air India Limited, Vs. 04, 3 rd Floor Capri, Building, Narimn Point, Mumbai – 400 021. Anant Kanetkar Marg, Bandra (East), Mumbai-51. स्थामी रेखा सं./ PAN : A…

Pace Stocks and Shares Private Limited, Chennai vs. ITO, Chennai

In the result, appeal of the assessee is treated as partly

ITA 3400/CHNY/2016[2013-14]Status: DisposedITAT Chennai12 Apr 2017AY 2013-14

Bench: Shri Abraham P. George]

For Appellant: Shri. B. Sahadevan, IRS, JCIT
Section 14A

…आयकर अपील"य अ"धकरण, ‘’डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ (SMC) BENCH : CHENNAI "ी अ"ाहम पी. जॉज", लेखा सद"य के सम" । [BEFORE SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER] आयकर अपील सं./I.T.A. No. 3400/Mds/2016 "नधा"रण वष" /Assessment year : 2013-2014. M/s. Pace Stocks and Shares Private Vs. The Income Tax Officer, Limited, Corporate Ward 5(1) New No.39, Old No.29/3, Chennai. Viswanathapuram Main Road, Kodambakkam, Chennai 600 024. [PAN AAACP 4294Q] (अपीलाथ"/Appellant) (""यथ"/Respondent) : Shri. Y. Sridhar, C.A. अपीलाथ" क" ओर से/ Appellant by : Shri. B. Sahadevan, IRS, JCIT. ""यथ" क" ओर स…

DCIT, Chennai vs. M/S. Shriram Properties (P) Ltd., Chennai

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

ITA 2827/CHNY/2016[2012-13]Status: DisposedITAT Chennai29 Mar 2017AY 2012-13

Bench: Shri N.R.S. Ganesan & Shri D.S. Sunder Singh

For Appellant: Shri Shiva Srinivas, JCITFor Respondent: Shri R. Sivaraman, Advocate
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 "ी "ड.एस. सु"दर "संह, लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI D.S. SUNDER SINGH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.2827/Mds/2016 "नधा"रण वष" / Assessment Year : 2012-13 The Deputy Commissioner of M/s Shriram Properties Pvt. Ltd., Income Tax, v. No.149, Greams Dugar, 4th & 5th floor, Greams Road, Corporate Circle 6(1), Chennai - 600 034. Chennai - 600 006. PAN : AAFCS 5801 D (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : S…

Lakhani Shoee Co. Pvt. Ltd vs. ACIT, Alwar

In the result, appeal of the assessee in ITA No

ITA 854/JPR/2016[2012-13]Status: DisposedITAT Jaipur20 Feb 2017AY 2012-13
For Appellant: Shri S.C. Vasudeva (C.A)For Respondent: Shri S.L. Chandel (Addl.CIT)
Section 143(3)Section 14A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, JAIPUR Jh dqy Hkkjr] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI KUL BHARAT, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 854/JP/2016 fu/kZkj.k o"kZ@Assessment Year : 2012-13. cuke M/s Lakhani Shoe Co. Pvt. Ltd. Asst. Commissioner of Income Tax, Vs. Plot No. 130, Sector-24, Circle-2, Faridabad – 121005 Alwar. LFkk;h ys[kk la-@thvkbZvkj la-@PAN No. AAACL 2991 A vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri S.C. Vasudeva (C.A) jktLo dh vksj ls@ Revenu…

ACIT, Chennai vs. Megasoft Ltd., Chennai

In the result, all the appeals of the Revenue stand dismissed

ITA 1416/CHNY/2015[2011-12]Status: DisposedITAT Chennai24 Aug 2016AY 2011-12

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकर अपील सं./Ita No.2560/Mds/2014 आयकर अपील सं./Ita Nos.1250, 1251 & 1252/Mds/2015 आयकर अपील सं./Ita No. 1416/Mds/2015 "नधा"रण वष"/Assessment Years: 2007-08, 2006-07, 2008-09, 2010-11 & 2011-12 The Deputy Commissioner Of M/S Megasoft Limited, Income Tax, Company Circle Iv(2), V. No.85, Kutchery Road, The Assistant Commissioner Of Mylapore, Chennai - 600 004. Income Tax, Corporate Circle 4(1), Chennai - 600 034. Pan : Aabcm 8933 A (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Dr. Milind Madhukar Bhusari, CITFor Respondent: Dr. C.P. Ramaswamy, Advocate
Section 10A

…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 "ी 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.2560/Mds/2014 आयकर अपील सं./ITA Nos.1250, 1251 & 1252/Mds/2015 आयकर अपील सं./ITA No. 1416/Mds/2015 "नधा"रण वष"/Assessment Years: 2007-08, 2006-07, 2008-09, 2010-11 & 2011-12 The Deputy Commissioner of M/s Megasoft Limited, Income Tax, Company Circle IV(2), v. No.85, Kutchery Road, The Assistant Commissioner of Mylapore, Chennai - 600…

ACIT, Chennai vs. Megasoft Ltd., Chennai

In the result, all the appeals of the Revenue stand dismissed

ITA 1252/CHNY/2015[2010-11]Status: DisposedITAT Chennai24 Aug 2016AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकर अपील सं./Ita No.2560/Mds/2014 आयकर अपील सं./Ita Nos.1250, 1251 & 1252/Mds/2015 आयकर अपील सं./Ita No. 1416/Mds/2015 "नधा"रण वष"/Assessment Years: 2007-08, 2006-07, 2008-09, 2010-11 & 2011-12 The Deputy Commissioner Of M/S Megasoft Limited, Income Tax, Company Circle Iv(2), V. No.85, Kutchery Road, The Assistant Commissioner Of Mylapore, Chennai - 600 004. Income Tax, Corporate Circle 4(1), Chennai - 600 034. Pan : Aabcm 8933 A (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Dr. Milind Madhukar Bhusari, CITFor Respondent: Dr. C.P. Ramaswamy, Advocate
Section 10A

…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 "ी 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.2560/Mds/2014 आयकर अपील सं./ITA Nos.1250, 1251 & 1252/Mds/2015 आयकर अपील सं./ITA No. 1416/Mds/2015 "नधा"रण वष"/Assessment Years: 2007-08, 2006-07, 2008-09, 2010-11 & 2011-12 The Deputy Commissioner of M/s Megasoft Limited, Income Tax, Company Circle IV(2), v. No.85, Kutchery Road, The Assistant Commissioner of Mylapore, Chennai - 600…

ACIT, Chennai vs. Megasoft Ltd., Chennai

In the result, all the appeals of the Revenue stand dismissed

ITA 1251/CHNY/2015[2008-09]Status: DisposedITAT Chennai24 Aug 2016AY 2008-09

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकर अपील सं./Ita No.2560/Mds/2014 आयकर अपील सं./Ita Nos.1250, 1251 & 1252/Mds/2015 आयकर अपील सं./Ita No. 1416/Mds/2015 "नधा"रण वष"/Assessment Years: 2007-08, 2006-07, 2008-09, 2010-11 & 2011-12 The Deputy Commissioner Of M/S Megasoft Limited, Income Tax, Company Circle Iv(2), V. No.85, Kutchery Road, The Assistant Commissioner Of Mylapore, Chennai - 600 004. Income Tax, Corporate Circle 4(1), Chennai - 600 034. Pan : Aabcm 8933 A (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Dr. Milind Madhukar Bhusari, CITFor Respondent: Dr. C.P. Ramaswamy, Advocate
Section 10A

…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 "ी 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.2560/Mds/2014 आयकर अपील सं./ITA Nos.1250, 1251 & 1252/Mds/2015 आयकर अपील सं./ITA No. 1416/Mds/2015 "नधा"रण वष"/Assessment Years: 2007-08, 2006-07, 2008-09, 2010-11 & 2011-12 The Deputy Commissioner of M/s Megasoft Limited, Income Tax, Company Circle IV(2), v. No.85, Kutchery Road, The Assistant Commissioner of Mylapore, Chennai - 600…

ACIT, Chennai vs. Megasoft Ltd., Chennai

In the result, all the appeals of the Revenue stand dismissed

ITA 1250/CHNY/2015[2006-07]Status: DisposedITAT Chennai24 Aug 2016AY 2006-07

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकर अपील सं./Ita No.2560/Mds/2014 आयकर अपील सं./Ita Nos.1250, 1251 & 1252/Mds/2015 आयकर अपील सं./Ita No. 1416/Mds/2015 "नधा"रण वष"/Assessment Years: 2007-08, 2006-07, 2008-09, 2010-11 & 2011-12 The Deputy Commissioner Of M/S Megasoft Limited, Income Tax, Company Circle Iv(2), V. No.85, Kutchery Road, The Assistant Commissioner Of Mylapore, Chennai - 600 004. Income Tax, Corporate Circle 4(1), Chennai - 600 034. Pan : Aabcm 8933 A (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Dr. Milind Madhukar Bhusari, CITFor Respondent: Dr. C.P. Ramaswamy, Advocate
Section 10A

…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 "ी 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.2560/Mds/2014 आयकर अपील सं./ITA Nos.1250, 1251 & 1252/Mds/2015 आयकर अपील सं./ITA No. 1416/Mds/2015 "नधा"रण वष"/Assessment Years: 2007-08, 2006-07, 2008-09, 2010-11 & 2011-12 The Deputy Commissioner of M/s Megasoft Limited, Income Tax, Company Circle IV(2), v. No.85, Kutchery Road, The Assistant Commissioner of Mylapore, Chennai - 600…

DCIT, Chennai vs. Megasoft Limited, Chennai

In the result, all the appeals of the Revenue stand dismissed

ITA 2560/CHNY/2014[2007-08]Status: DisposedITAT Chennai24 Aug 2016AY 2007-08

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकर अपील सं./Ita No.2560/Mds/2014 आयकर अपील सं./Ita Nos.1250, 1251 & 1252/Mds/2015 आयकर अपील सं./Ita No. 1416/Mds/2015 "नधा"रण वष"/Assessment Years: 2007-08, 2006-07, 2008-09, 2010-11 & 2011-12 The Deputy Commissioner Of M/S Megasoft Limited, Income Tax, Company Circle Iv(2), V. No.85, Kutchery Road, The Assistant Commissioner Of Mylapore, Chennai - 600 004. Income Tax, Corporate Circle 4(1), Chennai - 600 034. Pan : Aabcm 8933 A (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Dr. Milind Madhukar Bhusari, CITFor Respondent: Dr. C.P. Ramaswamy, Advocate
Section 10A

…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 "ी 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.2560/Mds/2014 आयकर अपील सं./ITA Nos.1250, 1251 & 1252/Mds/2015 आयकर अपील सं./ITA No. 1416/Mds/2015 "नधा"रण वष"/Assessment Years: 2007-08, 2006-07, 2008-09, 2010-11 & 2011-12 The Deputy Commissioner of M/s Megasoft Limited, Income Tax, Company Circle IV(2), v. No.85, Kutchery Road, The Assistant Commissioner of Mylapore, Chennai - 600…