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

Incred Holdings Limited, Mumbai vs. Assistant Commissioner of Income Tax Circle 6(3)(1), Mumbai

ITA 4252/MUM/2024[AY 2017-18]Status: DisposedITAT Mumbai17 Oct 2024

Bench: Shri Narendra Kumar Billaiya, Hon'Ble & Shri Raj Kumar Chauhan, Hon'Ble

For Appellant: Shri Ajit Kumar Jain, A/RFor Respondent: Mr. R.A. Dhyani, CIT D/R & Shri Krishna Kumar, Sr. D/R
Section 14A

…आयकर अपीलीय अधिकरण न्यायपीठ, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, HON'BLE ACCOUNTANT MEMBER & SHRI RAJ KUMAR CHAUHAN, HON'BLE JUDICIAL MEMBER I.T.A. No. 4246/Mum/2024 Assessment Year: 2013-14 I.T.A. No. 4248/Mum/2024 Assessment Year: 2014-15 Ι.Τ.Α. No. 4249/Mum/2024 Assessment Year: 2015-16 Ι.Τ.Α. No. 4250/Mum/2024 Assessment Year: 2016-17 Incred Holdings Limited Unit No. 1203 12th Floor B Wing, The Capital Plot No. C-70, G Block BKC Mumbai - 400051 [PAN: AAECK1977B] अपीलार्थी/ (Appellant) Vs Assistant Commissioner of Income-tax, Circle 6(3)(2), M…

Incred Holdings Limited, Mumbai vs. Assistant Commissioner of Income Tax Circle 6(3)(2), Mumbai

ITA 4250/MUM/2024[AY 2016-17]Status: DisposedITAT Mumbai17 Oct 2024

Bench: Shri Narendra Kumar Billaiya, Hon'Ble & Shri Raj Kumar Chauhan, Hon'Ble

For Appellant: Shri Ajit Kumar Jain, A/RFor Respondent: Mr. R.A. Dhyani, CIT D/R & Shri Krishna Kumar, Sr. D/R
Section 14A

…आयकर अपीलीय अधिकरण न्यायपीठ, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, HON'BLE ACCOUNTANT MEMBER & SHRI RAJ KUMAR CHAUHAN, HON'BLE JUDICIAL MEMBER I.T.A. No. 4246/Mum/2024 Assessment Year: 2013-14 I.T.A. No. 4248/Mum/2024 Assessment Year: 2014-15 Ι.Τ.Α. No. 4249/Mum/2024 Assessment Year: 2015-16 Ι.Τ.Α. No. 4250/Mum/2024 Assessment Year: 2016-17 Incred Holdings Limited Unit No. 1203 12th Floor B Wing, The Capital Plot No. C-70, G Block BKC Mumbai - 400051 [PAN: AAECK1977B] अपीलार्थी/ (Appellant) Vs Assistant Commissioner of Income-tax, Circle 6(3)(2), M…

Incred Holdings Limited, Mumbai vs. Assistant Commissioner of Income Tax Circle 6(3)(2), Mumbai

ITA 4249/MUM/2024[AY 2015-16]Status: DisposedITAT Mumbai17 Oct 2024

Bench: Shri Narendra Kumar Billaiya, Hon'Ble & Shri Raj Kumar Chauhan, Hon'Ble

For Appellant: Shri Ajit Kumar Jain, A/RFor Respondent: Mr. R.A. Dhyani, CIT D/R & Shri Krishna Kumar, Sr. D/R
Section 14A

…आयकर अपीलीय अधिकरण न्यायपीठ, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, HON'BLE ACCOUNTANT MEMBER & SHRI RAJ KUMAR CHAUHAN, HON'BLE JUDICIAL MEMBER I.T.A. No. 4246/Mum/2024 Assessment Year: 2013-14 I.T.A. No. 4248/Mum/2024 Assessment Year: 2014-15 Ι.Τ.Α. No. 4249/Mum/2024 Assessment Year: 2015-16 Ι.Τ.Α. No. 4250/Mum/2024 Assessment Year: 2016-17 Incred Holdings Limited Unit No. 1203 12th Floor B Wing, The Capital Plot No. C-70, G Block BKC Mumbai - 400051 [PAN: AAECK1977B] अपीलार्थी/ (Appellant) Vs Assistant Commissioner of Income-tax, Circle 6(3)(2), M…

Incred Holdings Limited, Mumbai vs. Assistant Commissioner of Income Tax Circle 6(3)(2), Mumbai

ITA 4248/MUM/2024[AY 2014-15]Status: DisposedITAT Mumbai17 Oct 2024

Bench: Shri Narendra Kumar Billaiya, Hon'Ble & Shri Raj Kumar Chauhan, Hon'Ble

For Appellant: Shri Ajit Kumar Jain, A/RFor Respondent: Mr. R.A. Dhyani, CIT D/R & Shri Krishna Kumar, Sr. D/R
Section 14A

…आयकर अपीलीय अधिकरण न्यायपीठ, मुंबई IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, HON'BLE ACCOUNTANT MEMBER & SHRI RAJ KUMAR CHAUHAN, HON'BLE JUDICIAL MEMBER I.T.A. No. 4246/Mum/2024 Assessment Year: 2013-14 I.T.A. No. 4248/Mum/2024 Assessment Year: 2014-15 I.T.A. No. 4249/Mum/2024 Assessment Year: 2015-16 I.T.A. No. 4250/Mum/2024 Assessment Year: 2016-17 Incred Holdings Limited Unit No. 1203 12th Floor B Wing, The Capital Plot No. C-70, G Block BKC Mumbai - 400051 [PAN: AAECK1977B] अपीलार्थी/ (Appellant) Vs Assistant Commissioner of Income-tax, Circle 6(3)(2), Mum…

Incred Holdings Limited, Mumbai vs. Assistant Commissioner of Income Tax Circle 6(3)(2), Mumbai

In the result, appeals filed by the assessee in I

ITA 4246/MUM/2024[AY 2013-14]Status: DisposedITAT Mumbai17 Oct 2024

Bench: Shri Narendra Kumar Billaiya, Hon’Ble & Shri Raj Kumar Chauhan, Hon’Ble

For Appellant: Shri Ajit Kumar Jain, A/RFor Respondent: Mr. R.A. Dhyani, CIT D/R & Shri Krishna Kumar, Sr. D/R
Section 14A

…| आयकर अपीलीय अिधकरण "ायपीठ, मुंबई | IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, HON’BLE ACCOUNTANT MEMBER & SHRI RAJ KUMAR CHAUHAN, HON’BLE JUDICIAL MEMBER I.T.A. No. 4246/Mum/2024 Assessment Year: 2013-14 I.T.A. No. 4248/Mum/2024 Assessment Year: 2014-15 I.T.A. No. 4249/Mum/2024 Assessment Year: 2015-16 I.T.A. No. 4250/Mum/2024 Assessment Year: 2016-17 Incred Holdings Limited Assistant Commissioner of Income-tax, Circle 6(3)(2), Unit No. 1203 Vs Mumbai 12th Floor B Wing, The Capital Plot No. C-70, G Block BKC Mumbai - 400051 [PAN: AAECK1977B] अपीलाथ"/ (Appellant)…

M/S. Bhumi Nirman Pvt. Ltd., Kolkata vs. I.T.O., Ward - 10(4), Kolkata

In the result, the appeal of the assessee is allowed

ITA 1166/KOL/2024[2015-2016]Status: DisposedITAT Kolkata16 Oct 2024AY 2015-2016

Bench: Sri Sanjay Garg & Sri Sanjay Awasthi

Section 14ASection 271(1)(c)

…आयकर अपीलीय अधिकरण कोलकाता 'बी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘B’ BENCH, KOLKATA श्री संजय गगग, न्याधयक सदस्य एवं श्री संजय अवस्थी, लेखा सदस्य के समक्ष Before SRI SANJAY GARG, JUDICIAL MEMBER & SRI SANJAY AWASTHI, ACCOUNTANT MEMBER I.T.A. No.: 1166/KOL/2024 Assessment Year: 2015-16 M/s. Bhumi Nirman Pvt. Ltd.……….………..…………………………Appellant [PAN: AADCB 8546 L] Vs. ITO, Ward-10(4), Kolkata......................................................Respondent Appearances: Assessee represented by: Abhishek Bansal, FCA. Department represented by: P.P. Barman, Addl. CIT, Sr. DR. Date of concludin…

Alluum Conclave Pvt. Ltd., Kolkata vs. ITO, Ward - 5(4), Kolkata

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

ITA 1042/KOL/2024[2017-2018]Status: DisposedITAT Kolkata16 Oct 2024AY 2017-2018

Bench: Sri Sanjay Garg & Sri Sanjay Awasthi

Section 142(1)Section 144Section 14A

…आयकर अपीलीय अधिकरण कोलकाता 'बी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘B’ BENCH, KOLKATA श्री संजय गगग, न्याधयक सदस्य एवं श्री संजय अवस्थी, लेखा सदस्य के समक्ष Before SRI SANJAY GARG, JUDICIAL MEMBER & SRI SANJAY AWASTHI, ACCOUNTANT MEMBER I.T.A. No.: 1042/KOL/2024 Assessment Year: 2017-18 Allium Conclave Pvt. Ltd……….………..………………………………..Appellant [PAN: AAACH 6526 R] Vs. ITO, Ward-5(4), Kolkata........................................................Respondent Appearances: Assessee represented by: S.K. Tulsiyan, Adv. Department represented by: P.P. Barman, Addl. CIT, Sr. DR. Date of concludin…

M/S . Sun Tv Network Limited, Chennai vs. ITO, Non Corp Circle 10(1), Chennai

The appeal of the revenue stand dismissed

ITA 674/CHNY/2023[2018-19]Status: DisposedITAT Chennai09 Oct 2024AY 2018-19

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.674/Chny/2023 (िनधा*रणवष* / Assessment Year: 2018-19) M/S. Sun Tv Network Ltd Acit बनाम/ 73, Murasoli Maran Towers, Non Corporate Circle -10(1), Mrc Nagar Main Road, Chennai. Vs. Mrc Nagar, Chennai – 600 028. "थायीलेखासं./जीआइआरसं./Tan/Gir No.Aadcs-4885-K (अपीलाथ"/Appellant) : (" थ" / Respondent) & 2. आयकरअपील सं./ Ita No.1111/Chny/2023 (िनधा*रणवष* / Assessment Year: 2018-19) Dcit M/S. Sun Tv Network Ltd बनाम/ Non Corporate Circle -10(1), 73, Murasoli Maran Towers, Chennai. Mrc Nagar Main Road, Vs. Mrc Nagar, Chennai – 600 028. "थायीलेखासं./जीआइआरसं./Tan/Gir No.Aadcs-4885-K (अपीलाथ"/Appellant) : (" थ" / Respondent) Assessee By : Shri K. Ramakrishnan (Ca) – Ld.Ar Department By : Shri R. Clement Ramesh Kumar (Cit) -Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 26-09-2024 घोषणाकीतारीख /Date Of Pronouncement : 09-10-2024 आदेश / O R D E R

For Appellant: Shri K. Ramakrishnan (CA) – Ld.ARFor Respondent: Shri R. Clement Ramesh Kumar (CIT) -Ld. DR
Section 143(3)Section 14A

…not only confirmed the action of Ld. AO but enhanced the disallowance to Rs.2133.14 Lacs. Aggrieved, the assessee is in further appeal before us. 3.3 We find that the ratio of decision of Hon’ble Madras High Court in the case of Redington India Private Ltd. (392 ITR 633) as well as the decision in CIT vs. Chettinad Logistics Private Ltd. (248 Taxman 55) is squarely applicable to the fact of the case. In the case of CIT V/s Chettinad Logistics Private Ltd. (supra), the Hon’ble Court has already considered CBDT Circular No.5 dated 11.02.2014. Further, revenue’s Special Leave Petition (SLP) against this order has a…

Deputy Commissioner of Income Tax, Chennai vs. Sun Tv Network Ltd, Chennai

The appeal of the revenue stand dismissed

ITA 1111/CHNY/2023[2018-19]Status: DisposedITAT Chennai09 Oct 2024AY 2018-19

Bench: Hon’Ble Shri Aby T. Varkey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं./ Ita No.674/Chny/2023 (िनधा*रणवष* / Assessment Year: 2018-19) M/S. Sun Tv Network Ltd Acit बनाम/ 73, Murasoli Maran Towers, Non Corporate Circle -10(1), Mrc Nagar Main Road, Chennai. Vs. Mrc Nagar, Chennai – 600 028. "थायीलेखासं./जीआइआरसं./Tan/Gir No.Aadcs-4885-K (अपीलाथ"/Appellant) : (" थ" / Respondent) & 2. आयकरअपील सं./ Ita No.1111/Chny/2023 (िनधा*रणवष* / Assessment Year: 2018-19) Dcit M/S. Sun Tv Network Ltd बनाम/ Non Corporate Circle -10(1), 73, Murasoli Maran Towers, Chennai. Mrc Nagar Main Road, Vs. Mrc Nagar, Chennai – 600 028. "थायीलेखासं./जीआइआरसं./Tan/Gir No.Aadcs-4885-K (अपीलाथ"/Appellant) : (" थ" / Respondent) Assessee By : Shri K. Ramakrishnan (Ca) – Ld.Ar Department By : Shri R. Clement Ramesh Kumar (Cit) -Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 26-09-2024 घोषणाकीतारीख /Date Of Pronouncement : 09-10-2024 आदेश / O R D E R

For Appellant: Shri K. Ramakrishnan (CA) – Ld.ARFor Respondent: Shri R. Clement Ramesh Kumar (CIT) -Ld. DR
Section 143(3)Section 14A

…not only confirmed the action of Ld. AO but enhanced the disallowance to Rs.2133.14 Lacs. Aggrieved, the assessee is in further appeal before us. 3.3 We find that the ratio of decision of Hon’ble Madras High Court in the case of Redington India Private Ltd. (392 ITR 633) as well as the decision in CIT vs. Chettinad Logistics Private Ltd. (248 Taxman 55) is squarely applicable to the fact of the case. In the case of CIT V/s Chettinad Logistics Private Ltd. (supra), the Hon’ble Court has already considered CBDT Circular No.5 dated 11.02.2014. Further, revenue’s Special Leave Petition (SLP) against this order has a…

Idfc Limited, Chennai vs. DCIT, Co. Circle - II (3), Chennai

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

ITA 677/CHNY/2020[2010-11]Status: DisposedITAT Chennai30 Sept 2024AY 2010-11

Bench: Shri Aby T. Varkey & Shri Jagadishआयकर अपील सं./Ita No.877/Chny/2018 & 677/Chny/2020 िनधा&रण वष& /Assessment Years: 2010-11

For Appellant: Shri Farookh V. Irani, AdvocateFor Respondent: Shri A. Sasikumar, CIT
Section 14ASection 36(1)Section 36(1)(vi)Section 36(1)(vii)

…14A of the Act as per Rule 8D. 5. The learned Ld. CIT(A) upheld the AO invoking Rule 8D but limited the disallowance to the extent of exempt income earned , i.e., Rs 134.25 crore, relying on the jurisdictional High Court decision in Redington (India) Ltd. (392 ITR 633, Madras). The assessee is now in appeal against the invoking Rule 8D, and the revenue in in appeal against the restricting disallowance to the extent of exempt income. ITA No.877, 878/Chny/2018 & 677/Chny/2020 :- 7 -: 6. The learned Authorized Representative (AR) for the assessee submitted that the disallowance of interest expenditure under S…

DCIT Corporate Circle 2(2), Chennai vs. Idfc Limited, Chennai

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

ITA 878/CHNY/2018[2010-11]Status: DisposedITAT Chennai30 Sept 2024AY 2010-11

Bench: Shri Aby T. Varkey & Shri Jagadishआयकर अपील सं./Ita No.877/Chny/2018 & 677/Chny/2020 िनधा&रण वष& /Assessment Years: 2010-11

For Appellant: Shri Farookh V. Irani, AdvocateFor Respondent: Shri A. Sasikumar, CIT
Section 14ASection 36(1)Section 36(1)(vi)Section 36(1)(vii)

…14A of the Act as per Rule 8D. 5. The learned Ld. CIT(A) upheld the AO invoking Rule 8D but limited the disallowance to the extent of exempt income earned , i.e., Rs 134.25 crore, relying on the jurisdictional High Court decision in Redington (India) Ltd. (392 ITR 633, Madras). The assessee is now in appeal against the invoking Rule 8D, and the revenue in in appeal against the restricting disallowance to the extent of exempt income. ITA No.877, 878/Chny/2018 & 677/Chny/2020 :- 7 -: 6. The learned Authorized Representative (AR) for the assessee submitted that the disallowance of interest expenditure under S…

Idfc Limited, Chennai vs. DCIT Company Circle II(3), Chennai

ITA 877/CHNY/2018[2010-11]Status: DisposedITAT Chennai30 Sept 2024AY 2010-11

Bench: Shri Aby T. Varkey & Shri Jagadishआयकर अपील सं./Ita No.877/Chny/2018 & 677/Chny/2020 निर्धारण वर्ष / Assessment Years: 2010-11 Idfc Limited, (Erstwhile Known As Infrastructure Vs. Income Tax, Development Finance Company Circle-Ii(3), Limited), Krm Tower, 8Th Floor, No.1, Harrington Road, Chetpet, Chennai – 600 031. Pan: Aaaci 2663N (अपीलार्थी/Appellant) The Dy. Commissioner Of Chennai. (प्रत्यर्थी/Respondent) आयकर अपील सं./ Ita No.878/Chny/2018 निर्धारण वर्ष / Assessment Year: 2010-11 The Dy. Commissioner Of Income Tax, Corporate Circle-2(2), Chennai Idfc Limited, (Erstwhile Known As Infrastructure Development Finance Company Vs. Limited), Krm Tower, 8Th Floor, No.1, Harrington Road, Chetpet, Chennai – 600 031. Pan: Aaaci 2663N अपीलार्थी की ओर से / Assessee By प्रत्यर्थी की ओर से /Revenue By सुनवाई की तारीख /Date Of Hearing : Shri Farookh V. Irani, Advocate : Shri A. Sasikumar, Cit : 23.07.2024 घोषणा की तारीख / Date Of Pronouncement : 30.09.2024

Section 14ASection 36(1)Section 36(1)(vi)Section 36(1)(vii)Section 36(1)(viia)

…ion 14A of the Act as per Rule 8D. 5. The learned Ld. CIT(A) upheld the AO invoking Rule 8D but limited the disallowance to the extent of exempt income earned, i.e., Rs 134.25 crore, relying on the jurisdictional High Court decision in Redington (India) Ltd. (392 ITR 633, Madras). The assessee is now in appeal against the invoking Rule 8D, and the revenue in in appeal against the restricting disallowance to the extent of exempt income. 6. The learned Authorized Representative (AR) for the assessee submitted that the disallowance of interest expenditure under Section 14A of the Act was covered in favor of the asse…

Silverlake Traders Pvt. Ltd., Kolkata vs. ITO, Ward-5(1), Kolkata

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

ITA 379/KOL/2024[2009-10]Status: DisposedITAT Kolkata23 Sept 2024AY 2009-10

Bench: Sri Rajpal Yadav, Vice- & Sri Sanjay Awasthi

Section 14ASection 263Section 68

…आयकर अपीलीय अधिकरण कोलकाता 'ए' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘A’ BENCH, KOLKATA श्री राजपाल यादव, उपाध्यक्ष (कोलकाता क्षेत्र) एवं श्री संजय अवस्थी, लेखा सदस्य के समक्ष Before SRI RAJPAL YADAV, VICE-PRESIDENT & SRI SANJAY AWASTHI, ACCOUNTANT MEMBER I.T.A. No.: 379/KOL/2024 Assessment Year: 2009-10 Silverlake Traders Pvt. Ltd……….............................................Appellant [PAN: AAMCS 3292 F] Vs. ITO, Ward-5(1), Kolkata…………………………………………………Respondent Appearances: Assessee represented by: None. Department represented by: Subhendu Datta, CIT DR. Date of concluding the hearing :…

ACIT 14(I)(2), Mumbai vs. Godrej Properties Limited, Mumbai

ITA 3880/MUM/2024[2017-18]Status: DisposedITAT Mumbai20 Sept 2024AY 2017-18

Bench: Shri Pavan Kumar Gadale & Shri Gagan Goyal1. Ita No. 3880/Mum/2024 (A.Y.2017-18)

For Appellant: Shri P. Suresh, Ld. DRFor Respondent: Shri Jeet Kamdar, Ld. AR
Section 14ASection 250

…assesse. As vii) Thrrill Park Limited (ITA No. 316/Mum/2024) - A.Y. 2018-19 the same were rendered prior to viii) Anant Raj Limited (ITA No. 625 & 626/Mum/2023) amendment in Rule 8D, i.e. w.e.f. 02.06.2016. - Α.Υ. 2017-18 & 2018-19 ix) Redington (India) Ltd. 392 ITR 633 (Madras HC) Not applicable in the case of the assesse. Neither the AO applied the same nor the bench considered the x) Amadeus India (P.) ltd. 452 ITR 206 (Delhi HC) applicability. (About Circular No. 5/2014, Dated: 11.02.2014) xi) Appellant’s own case vide ITA No. 2994 & 3002/Mum/2023, 655/Mum/23 & CO- 41/Mum/2023, 6486 & 6637/Mum/2018 and 6361…

M/S. Salarpuria Homes Pvt. Ltd., Kolkata vs. A.C.I.T., Circle - 1(2), Kolkata

In the result, appeal filed by the assessee is allowed

ITA 1360/KOL/2024[2014-2015]Status: DisposedITAT Kolkata13 Sept 2024AY 2014-2015

Bench: Shri Sonjoy Sarma, Judicial Member Shri Rakesh Mishra (Accountant Member)

Section 143(3)Section 14ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH KOLKATA Shri Sonjoy Sarma, Judicial Member Shri Rakesh Mishra, Accountant Member I.T.A. No. 1360/Kol/2024 Assessment Year: 2014-15 M/s Salarpuria Homes Pvt. Ltd. C/o M/s Salarpuria Jalodia & Co., 7, C. R. Avenue, 3rd Floor, Kolkata - 700072 [PAN: AAHCS9410J] ......................…...……………....Appellant vs. ACIT, Circle -1(2), Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata – 700069 .....…..........................…..…..... Respondent Appearances by: Assessee represented by : S. Jhajharia, A.R. Department represented by : Sanjoy Paul, Addl. CIT, Sr. DR Da…

New India Retailing & Investment Ltd., Kolkata vs. D.C.I.T., Circle - 5(1), Kolkata

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

ITA 1285/KOL/2024[2018-2019]Status: DisposedITAT Kolkata11 Sept 2024AY 2018-2019

Bench: Sri Sonjoy Sarma & Sri Sanjay Awasthi

Section 14A

…आयकर अपीलीय अधिकरण कोलकाता 'एसएमसी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘SMC’ BENCH, KOLKATA श्री संजय शमाा, न्याधयक सदस्य एवं श्री संजय अवस्थी, लेखा सदस्य के समक्ष Before SRI SONJOY SARMA, JUDICIAL MEMBER & SRI SANJAY AWASTHI, ACCOUNTANT MEMBER I.T.A. No.: 1285/KOL/2024 Assessment Year: 2018-19 New India Retailing & Investment Ltd.....................................Appellant [PAN: AAACN 9970 F] Vs. DCIT, Circle-5(1), Kolkata.....................................................Respondent Appearances: Assessee represented by: Kinjal Buaria, CA and Aritra Nag, Adv. Department represented…

Artline Financial Management Pvt. Ltd., Kolkata vs. I.T.O., Ward - 14(3), Kolkata

In the result, appeal filed by the assessee is allowed

ITA 1297/KOL/2024[2013-2014]Status: DisposedITAT Kolkata10 Sept 2024AY 2013-2014

Bench: Sri Sonjoy Sarma & Sri Sanjay Awasthi

Section 14Section 14ASection 37

…आयकर अपीलीय अधिकरण कोलकाता 'एसएमसी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘SMC’ BENCH, KOLKATA श्री संजय शमाा, न्याधयक सदस्य एवं श्री संजय अवस्थी, लेखा सदस्य के समक्ष Before SRI SONJOY SARMA, JUDICIAL MEMBER & SRI SANJAY AWASTHI, ACCOUNTANT MEMBER I.T.A. No.: 1297/KOL/2024 Assessment Year: 2013-14 Artline Financial Management Pvt. Ltd....................................Appellant [PAN: AAGCA 8252 K] Vs. ITO, Ward-14(3), Kolkata......................................................Respondent Appearances: Assessee represented by: P.K. Himmat Singhka, AR. Department represented by: Prabir Gupt…

Rashleela Enterprises Private Limited, Jaipur vs. The PCIT (Central), Jaipur

ITA 461/JPR/2024[2019-20]Status: DisposedITAT Jaipur05 Sept 2024AY 2019-20
For Appellant: Sh. Tarun Mittal, CAFor Respondent: Sh. Arvind Kumar, CIT-DR
Section 143(2)Section 143(3)Section 14ASection 153DSection 263

…आयकर अपीलीय अधिकरण, जयपुर न्यायपीठ, जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES, "A" JAIPUR डा० एस. सीतालक्ष्मी, न्यायिक सदस्य एवं श्री राठोड कमलेश जयन्तभाई, लेखा सदस्य के समक्ष BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM आयकर अपील सं./ITA No. 461/JPR/2024 निर्धारण वर्ष / Assessment Year : 2019-20 Rashleela Enterprises Pvt. Ltd., Jaipur बनाम Vs. PCIT (Central) Jaipur स्थायी लेखा सं. / जीआईआर सं./PAN/GIR No.: AADCR 2594 J अपीलार्थी / Appellant प्रत्यर्थी / Respondent निर्धारिती की ओर से / Assessee by: Sh. Tarun Mittal, CA राजस्व की ओर से / Revenue by : Sh. Arvind Kumar, CIT…

Elegant Dealmark Pvt. Ltd., Kolkata vs. ITO, Ward-5(3), Kolkata

In the result, the appeal filed by the assessee is partly allowed, with Ground No

ITA 51/KOL/2024[2012-13]Status: DisposedITAT Kolkata21 Aug 2024AY 2012-13

Bench: Sri Rajpal Yadav, Vice- & Sri Sanjay Awasthi

Section 131Section 14ASection 68

…आयकर अपीलीय अधिकरण कोलकाता 'ए' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘A’ BENCH, KOLKATA श्री राजपाल यादव, उपाध्यक्ष (कोलकाता क्षेत्र) एवं श्री संजय अवस्थी, लेखा सदस्य के समक्ष Before SRI RAJPAL YADAV, VICE-PRESIDENT & SRI SANJAY AWASTHI, ACCOUNTANT MEMBER I.T.A. No.: 51/KOL/2024 Assessment Year: 2012-13 Elegant Dealmark Pvt. Ltd......................................................Appellant [PAN: AACCE 7972 Q] Vs. ITO, Ward-5(3), Kolkata........................................................Respondent Appearances: Assessee represented by: None. Department represented by: B.K. Singh, Addl.…

ITO, Cw-1(1), Chennai vs. Inspirisys Solutions Ltd, Kilpauk

The appeals of the Revenue stand dismissed

ITA 9/CHNY/2022[2012-13]Status: DisposedITAT Chennai26 Jul 2024AY 2012-13

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita Nos.9,10 & 11/Chny/2022 (िनधा"रणवष" / Assessment Years: 2012-13, 2014-15 & 2015-2016) & C.O.Nos.5, 6 &7/Chny/2023 (In Ita Nos.9,10 & 11/Chny/2022) The Income Tax Officer, Vs. M/S. Inspirisys Solutions Limited, Corporate Ward 1(1) First Floor, New Door Nos. 57,59,63 & 64, Chennai 600 034. Dowlath Towers, Taylors Road, Kilpauk, Chennai 600 010. [Pan: Aaaca 5622M] (अपीलाथ"/Appellant) (Respondent/ Cross Objector) Department By : Shri. Nilay Baran Som, Irs, Cit. Shri. Arv Srinivasan, Irs, Addl. Cit Assessee By : Shri. N.V. Balaji, Advocate सुनवाई क" तार"ख/Date Of Hearing : 20.06.2024 घोषणा क" तार"ख /Date Of Pronouncement : 26.07.2024

For Appellant: Shri. N.V. Balaji, AdvocateFor Respondent: Shri. Nilay Baran Som, IRS, CIT
Section 14ASection 253

…, आयकर अपीलीय अिधकरण ‘ए’’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" एवं माननीय "ी मनु कुमार िग"र, "ाियक सद" के सम"। BEFORE HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM AND HON’BLE SHRI MANU KUMAR GIRI, JM आयकरअपील सं./ ITA Nos.9,10 & 11/Chny/2022 (िनधा"रणवष" / Assessment Years: 2012-13, 2014-15 & 2015-2016) & C.O.Nos.5, 6 &7/Chny/2023 (in ITA Nos.9,10 & 11/Chny/2022) The Income Tax Officer, Vs. M/s. Inspirisys Solutions Limited, Corporate Ward 1(1) First floor, New Door Nos. 57,59,63 & 64, Chennai 600 034. Dowlath Towers, Taylors Road, Kilpauk, Chennai…