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

The ACIT, Circle - 1(1), Visakhapatnam vs. Visakhapatnam Port Authority, Visakhapatnam

In the result, CO raised by the assessee is disposed off as discussed herein above

ITA 399/VIZ/2014[2011-12]Status: DisposedITAT Visakhapatnam27 Sept 2023AY 2011-12

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./ I.T.A. No.25/Viz/2014 ("नधा"रणवष"/ Assessment Year :2010-11) Visakhapatnam Port Authority, Vs. Addl. Cit, (Formerly Known As M/S. Range-1, Visakhapatnam Port Trust) Visakhapatnam. Visakhapatnam. Pan: Aaalv0035C (अपीलाथ"/ Appellant) (""यथ"/ Respondent)

…e was earned in the relevant assessment year, additions made by the Ld. AO by relying upon section 14A of the Act read with Rule 8D is beyond the scope and content of the main provisions. Further, in the case of Redington (India) Ltd vs. Addl. CIT [2017] 392 ITR 633 (Mad.), the same view was upheld by the Hon’ble Madras High Court. In view of these facts and circumstances of the instant case and relying on the judicial pronouncements as discussed above, we considered it deemed to be fit that exercise of powers U/s. 263 of the Act by the Ld.CIT-1, Visakhapatnam is not valid in law and deserves to be quashed…

Visakhapatnam Port Authority, Visakhapatnam vs. The ACIT, Visakhapatnam

In the result, CO raised by the assessee is disposed off as discussed herein above

ITA 397/VIZ/2014[2011-12]Status: DisposedITAT Visakhapatnam27 Sept 2023AY 2011-12

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./ I.T.A. No.25/Viz/2014 ("नधा"रणवष"/ Assessment Year :2010-11) Visakhapatnam Port Authority, Vs. Addl. Cit, (Formerly Known As M/S. Range-1, Visakhapatnam Port Trust) Visakhapatnam. Visakhapatnam. Pan: Aaalv0035C (अपीलाथ"/ Appellant) (""यथ"/ Respondent)

…e was earned in the relevant assessment year, additions made by the Ld. AO by relying upon section 14A of the Act read with Rule 8D is beyond the scope and content of the main provisions. Further, in the case of Redington (India) Ltd vs. Addl. CIT [2017] 392 ITR 633 (Mad.), the same view was upheld by the Hon’ble Madras High Court. In view of these facts and circumstances of the instant case and relying on the judicial pronouncements as discussed above, we considered it deemed to be fit that exercise of powers U/s. 263 of the Act by the Ld.CIT-1, Visakhapatnam is not valid in law and deserves to be quashed…

Visakhapatnam Port Authority, Visakhapatnam vs. The ACIT, Visakhapatnam

In the result, CO raised by the assessee is disposed off as discussed herein above

ITA 396/VIZ/2014[2010-11]Status: DisposedITAT Visakhapatnam27 Sept 2023AY 2010-11

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./ I.T.A. No.25/Viz/2014 ("नधा"रणवष"/ Assessment Year :2010-11) Visakhapatnam Port Authority, Vs. Addl. Cit, (Formerly Known As M/S. Range-1, Visakhapatnam Port Trust) Visakhapatnam. Visakhapatnam. Pan: Aaalv0035C (अपीलाथ"/ Appellant) (""यथ"/ Respondent)

…e was earned in the relevant assessment year, additions made by the Ld. AO by relying upon section 14A of the Act read with Rule 8D is beyond the scope and content of the main provisions. Further, in the case of Redington (India) Ltd vs. Addl. CIT [2017] 392 ITR 633 (Mad.), the same view was upheld by the Hon’ble Madras High Court. In view of these facts and circumstances of the instant case and relying on the judicial pronouncements as discussed above, we considered it deemed to be fit that exercise of powers U/s. 263 of the Act by the Ld.CIT-1, Visakhapatnam is not valid in law and deserves to be quashed…

Visakhapatnam Port Authority, Visakhapatnam vs. The ACIT, Circle - 1(1), Visakhapatnam

In the result, CO raised by the assessee is disposed off as discussed herein above

ITA 26/VIZ/2014[2011-12]Status: DisposedITAT Visakhapatnam27 Sept 2023AY 2011-12

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./ I.T.A. No.25/Viz/2014 ("नधा"रणवष"/ Assessment Year :2010-11) Visakhapatnam Port Authority, Vs. Addl. Cit, (Formerly Known As M/S. Range-1, Visakhapatnam Port Trust) Visakhapatnam. Visakhapatnam. Pan: Aaalv0035C (अपीलाथ"/ Appellant) (""यथ"/ Respondent)

…e was earned in the relevant assessment year, additions made by the Ld. AO by relying upon section 14A of the Act read with Rule 8D is beyond the scope and content of the main provisions. Further, in the case of Redington (India) Ltd vs. Addl. CIT [2017] 392 ITR 633 (Mad.), the same view was upheld by the Hon’ble Madras High Court. In view of these facts and circumstances of the instant case and relying on the judicial pronouncements as discussed above, we considered it deemed to be fit that exercise of powers U/s. 263 of the Act by the Ld.CIT-1, Visakhapatnam is not valid in law and deserves to be quashed…

Visakhapatnam Port Authority, Visakhapatnam vs. The Addl. CIT., Visakhapatnam

In the result, CO raised by the assessee is disposed off as discussed herein above

ITA 25/VIZ/2014[2010-11]Status: DisposedITAT Visakhapatnam27 Sept 2023AY 2010-11

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./ I.T.A. No.25/Viz/2014 ("नधा"रणवष"/ Assessment Year :2010-11) Visakhapatnam Port Authority, Vs. Addl. Cit, (Formerly Known As M/S. Range-1, Visakhapatnam Port Trust) Visakhapatnam. Visakhapatnam. Pan: Aaalv0035C (अपीलाथ"/ Appellant) (""यथ"/ Respondent)

…e was earned in the relevant assessment year, additions made by the Ld. AO by relying upon section 14A of the Act read with Rule 8D is beyond the scope and content of the main provisions. Further, in the case of Redington (India) Ltd vs. Addl. CIT [2017] 392 ITR 633 (Mad.), the same view was upheld by the Hon’ble Madras High Court. In view of these facts and circumstances of the instant case and relying on the judicial pronouncements as discussed above, we considered it deemed to be fit that exercise of powers U/s. 263 of the Act by the Ld.CIT-1, Visakhapatnam is not valid in law and deserves to be quashed…

Puspak Steel Industries Private Limited, Pune vs. Assistant Commissioner of Income Tax, Circle-10, Pune

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

ITA 852/PUN/2023[2014-15]Status: DisposedITAT Pune22 Aug 2023AY 2014-15
For Appellant: Shri Sarvesh KhandelwalFor Respondent: Shri M. G. Jasnani
Section 143(3)Section 14A

…see company. It is settled position of law that no disallowance u/s 14A can be made, if the assessee had not any exempt income. Reference in this regard, can be made to the following catena of High Court judgements :- (i) Redington (India) Ltd. vs. Addl. CIT, 392 ITR 633 (Mad); (ii) CIT vs. Celebrity Fashion Ltd., 428 ITR 470 (Mad); (iii) CIT vs. Chettinad Logistics Pvt. Ltd., 80 taxmann.com 221 (Mad) (Against which the SLP filed by the Department was dismissed by the Hon’ble Supreme Court in the case of CIT vs. Chettinad Logistics P. Ltd., 95 taxmann.com 250 (SC); 6 CIT vs. Continuum Wind Energy (India) Pvt. Lt…

Elara Capital (India) Private Limited, Mumbai vs. ACIT- Circle 6(2)(2), Mumbai

In the result, the appeal of the assessee is allowed

ITA 1569/MUM/2023[2017-18]Status: DisposedITAT Mumbai31 Jul 2023AY 2017-18

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 2017-18 Elara Capital (India) Pvt. Ltd., The Acit-Circle 6(2)(2), Tower 3, 21St Floor, One Room No. 506, 5Th Floor, Vs. International Center, Senapati Aayakar Bhavan, Maharshi Bapat Marg, Elphinstone Karve Road, Mumbai- Road (West), Mumbai-400013. 400020. Pan No. Aabce 6487 B Appellant Respondent

For Appellant: Mr. Milind DattaniFor Respondent: Mr. P.D. Chogule (Addl. CIT)
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) Assessment Year: 2017-18 Elara Capital (India) Pvt. Ltd., The ACIT-Circle 6(2)(2), Tower 3, 21st Floor, One Room No. 506, 5th floor, Vs. International Center, Senapati Aayakar Bhavan, Maharshi Bapat Marg, Elphinstone Karve Road, Mumbai- Road (West), Mumbai-400013. 400020. PAN NO. AABCE 6487 B Appellant Respondent Assessee by : Mr. Milind Dattani Revenue by : Mr. P.D. Chogule (Addl. CIT) Date of Hearing : 19/07/2023 : Date of pronouncement 31/07/2023 ORDER PER…

Kpr Agrochem Limited, Balabhadrapuram vs. DCIT Circle-1, Kakinada

In the result, appeals filed by the revenue in I

ITA 223/VIZ/2022[2015-16]Status: DisposedITAT Visakhapatnam15 Jun 2023AY 2015-16

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.80/Viz/2021 & 81/Viz/2021 (ननधधारण वर्ा / Assessment Year : 2016-17 & 2017-18) Dy.Commissioner Of Income Tax Vs. M/S K.P.R.Agrochem Ltd Circle-1 D.No.8-256, Tata Nagar Kakinada Balabhadrapuram East Godavari [Pan : Aadck0257B] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.221/Viz/2022 To 223/Viz/2022 (ननधधारण वर्ा / Assessment Year : 2013-14, 2014-15 & 2015-16) M/S K.P.R.Agrochem Ltd Vs. Dy.Commissioner Of D.No.8-256, Tata Nagar Income Tax Balabhadrapuram Circle-1 East Godavari Kakinada [Pan : Aadck0257B] अपीलधथी की ओर से/ Appellant By : Shri G.V.N.Hari, Ar Shri A.Chakradhar, Ar प्रत्यधथी की ओर से / Respondent By : Shri On Hari Prasada Rao, Dr सुनवधई की तधरीख / Date Of Hearing : 20.03.2023 घोर्णध की तधरीख/Date Of Pronouncement : 15.06.2023 आदेश /O R D E R Per Shri Duvvuru Rl Reddy:

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri ON Hari Prasada Rao, DR
Section 143(2)Section 14ASection 80I

…sed provisions of section 14A read with Rule 8D. The assessee relied on the following decisons of the Hon’ble High Courts: (i) Hon’ble High Court of Madras in the case of “Redington (India) Ltd. Vs. Addiitonal Commissoner of Income Tax, Co. Range V, Chennai, 392 ITR 633 (Madras) (ii) Hon’ble High Court of Delhi in the case of “Principal Commissioner of Income Tax-04 Vs. IL & FS Energy Development Company Ltd. [2017] 84 taxmann.com 186 (Delhi). In view of the foregoing facts and circumstances, the assessee pleaded to uphold the order passed by the Ld.CIT(A) and dismiss the appeal of the revenue on this ground.…

Kpr Agrochem Limited, Balabhadrapuram vs. DCIT Circle-1, Kakinada

In the result, appeals filed by the revenue in I

ITA 222/VIZ/2022[2014-15]Status: DisposedITAT Visakhapatnam15 Jun 2023AY 2014-15

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.80/Viz/2021 & 81/Viz/2021 (ननधधारण वर्ा / Assessment Year : 2016-17 & 2017-18) Dy.Commissioner Of Income Tax Vs. M/S K.P.R.Agrochem Ltd Circle-1 D.No.8-256, Tata Nagar Kakinada Balabhadrapuram East Godavari [Pan : Aadck0257B] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.221/Viz/2022 To 223/Viz/2022 (ननधधारण वर्ा / Assessment Year : 2013-14, 2014-15 & 2015-16) M/S K.P.R.Agrochem Ltd Vs. Dy.Commissioner Of D.No.8-256, Tata Nagar Income Tax Balabhadrapuram Circle-1 East Godavari Kakinada [Pan : Aadck0257B] अपीलधथी की ओर से/ Appellant By : Shri G.V.N.Hari, Ar Shri A.Chakradhar, Ar प्रत्यधथी की ओर से / Respondent By : Shri On Hari Prasada Rao, Dr सुनवधई की तधरीख / Date Of Hearing : 20.03.2023 घोर्णध की तधरीख/Date Of Pronouncement : 15.06.2023 आदेश /O R D E R Per Shri Duvvuru Rl Reddy:

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri ON Hari Prasada Rao, DR
Section 143(2)Section 14ASection 80I

…sed provisions of section 14A read with Rule 8D. The assessee relied on the following decisons of the Hon’ble High Courts: (i) Hon’ble High Court of Madras in the case of “Redington (India) Ltd. Vs. Addiitonal Commissoner of Income Tax, Co. Range V, Chennai, 392 ITR 633 (Madras) (ii) Hon’ble High Court of Delhi in the case of “Principal Commissioner of Income Tax-04 Vs. IL & FS Energy Development Company Ltd. [2017] 84 taxmann.com 186 (Delhi). In view of the foregoing facts and circumstances, the assessee pleaded to uphold the order passed by the Ld.CIT(A) and dismiss the appeal of the revenue on this ground.…

Kpr Agrochem Limited, Balabhadrapuram vs. DCIT Circle-1, Kakinada

In the result, appeals filed by the revenue in I

ITA 221/VIZ/2022[2013-14]Status: DisposedITAT Visakhapatnam15 Jun 2023AY 2013-14

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.80/Viz/2021 & 81/Viz/2021 (ननधधारण वर्ा / Assessment Year : 2016-17 & 2017-18) Dy.Commissioner Of Income Tax Vs. M/S K.P.R.Agrochem Ltd Circle-1 D.No.8-256, Tata Nagar Kakinada Balabhadrapuram East Godavari [Pan : Aadck0257B] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.221/Viz/2022 To 223/Viz/2022 (ननधधारण वर्ा / Assessment Year : 2013-14, 2014-15 & 2015-16) M/S K.P.R.Agrochem Ltd Vs. Dy.Commissioner Of D.No.8-256, Tata Nagar Income Tax Balabhadrapuram Circle-1 East Godavari Kakinada [Pan : Aadck0257B] अपीलधथी की ओर से/ Appellant By : Shri G.V.N.Hari, Ar Shri A.Chakradhar, Ar प्रत्यधथी की ओर से / Respondent By : Shri On Hari Prasada Rao, Dr सुनवधई की तधरीख / Date Of Hearing : 20.03.2023 घोर्णध की तधरीख/Date Of Pronouncement : 15.06.2023 आदेश /O R D E R Per Shri Duvvuru Rl Reddy:

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri ON Hari Prasada Rao, DR
Section 143(2)Section 14ASection 80I

…sed provisions of section 14A read with Rule 8D. The assessee relied on the following decisons of the Hon’ble High Courts: (i) Hon’ble High Court of Madras in the case of “Redington (India) Ltd. Vs. Addiitonal Commissoner of Income Tax, Co. Range V, Chennai, 392 ITR 633 (Madras) (ii) Hon’ble High Court of Delhi in the case of “Principal Commissioner of Income Tax-04 Vs. IL & FS Energy Development Company Ltd. [2017] 84 taxmann.com 186 (Delhi). In view of the foregoing facts and circumstances, the assessee pleaded to uphold the order passed by the Ld.CIT(A) and dismiss the appeal of the revenue on this ground.…

The Deputy Commissioner of Income Tax, Circle-1, Kakinada vs. Kpr Agrochem Limited, Balabhadrapuram

In the result, appeals filed by the revenue in I

ITA 81/VIZ/2021[2017-18]Status: DisposedITAT Visakhapatnam15 Jun 2023AY 2017-18

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.80/Viz/2021 & 81/Viz/2021 (ननधधारण वर्ा / Assessment Year : 2016-17 & 2017-18) Dy.Commissioner Of Income Tax Vs. M/S K.P.R.Agrochem Ltd Circle-1 D.No.8-256, Tata Nagar Kakinada Balabhadrapuram East Godavari [Pan : Aadck0257B] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.221/Viz/2022 To 223/Viz/2022 (ननधधारण वर्ा / Assessment Year : 2013-14, 2014-15 & 2015-16) M/S K.P.R.Agrochem Ltd Vs. Dy.Commissioner Of D.No.8-256, Tata Nagar Income Tax Balabhadrapuram Circle-1 East Godavari Kakinada [Pan : Aadck0257B] अपीलधथी की ओर से/ Appellant By : Shri G.V.N.Hari, Ar Shri A.Chakradhar, Ar प्रत्यधथी की ओर से / Respondent By : Shri On Hari Prasada Rao, Dr सुनवधई की तधरीख / Date Of Hearing : 20.03.2023 घोर्णध की तधरीख/Date Of Pronouncement : 15.06.2023 आदेश /O R D E R Per Shri Duvvuru Rl Reddy:

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri ON Hari Prasada Rao, DR
Section 143(2)Section 14ASection 80I

…sed provisions of section 14A read with Rule 8D. The assessee relied on the following decisons of the Hon’ble High Courts: (i) Hon’ble High Court of Madras in the case of “Redington (India) Ltd. Vs. Addiitonal Commissoner of Income Tax, Co. Range V, Chennai, 392 ITR 633 (Madras) (ii) Hon’ble High Court of Delhi in the case of “Principal Commissioner of Income Tax-04 Vs. IL & FS Energy Development Company Ltd. [2017] 84 taxmann.com 186 (Delhi). In view of the foregoing facts and circumstances, the assessee pleaded to uphold the order passed by the Ld.CIT(A) and dismiss the appeal of the revenue on this ground.…

The Deputy Commissioner of Income Tax, Circle-1, Kakinada vs. Kpr Agrochem Limited, Balabhadrapuram

In the result, appeals filed by the revenue in I

ITA 80/VIZ/2021[2016-17]Status: DisposedITAT Visakhapatnam15 Jun 2023AY 2016-17

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.80/Viz/2021 & 81/Viz/2021 (ननधधारण वर्ा / Assessment Year : 2016-17 & 2017-18) Dy.Commissioner Of Income Tax Vs. M/S K.P.R.Agrochem Ltd Circle-1 D.No.8-256, Tata Nagar Kakinada Balabhadrapuram East Godavari [Pan : Aadck0257B] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) आयकर अपील सं./I.T.A.No.221/Viz/2022 To 223/Viz/2022 (ननधधारण वर्ा / Assessment Year : 2013-14, 2014-15 & 2015-16) M/S K.P.R.Agrochem Ltd Vs. Dy.Commissioner Of D.No.8-256, Tata Nagar Income Tax Balabhadrapuram Circle-1 East Godavari Kakinada [Pan : Aadck0257B] अपीलधथी की ओर से/ Appellant By : Shri G.V.N.Hari, Ar Shri A.Chakradhar, Ar प्रत्यधथी की ओर से / Respondent By : Shri On Hari Prasada Rao, Dr सुनवधई की तधरीख / Date Of Hearing : 20.03.2023 घोर्णध की तधरीख/Date Of Pronouncement : 15.06.2023 आदेश /O R D E R Per Shri Duvvuru Rl Reddy:

For Appellant: Shri G.V.N.Hari, ARFor Respondent: Shri ON Hari Prasada Rao, DR
Section 143(2)Section 14ASection 80I

…sed provisions of section 14A read with Rule 8D. The assessee relied on the following decisons of the Hon’ble High Courts: (i) Hon’ble High Court of Madras in the case of “Redington (India) Ltd. Vs. Addiitonal Commissoner of Income Tax, Co. Range V, Chennai, 392 ITR 633 (Madras) (ii) Hon’ble High Court of Delhi in the case of “Principal Commissioner of Income Tax-04 Vs. IL & FS Energy Development Company Ltd. [2017] 84 taxmann.com 186 (Delhi). In view of the foregoing facts and circumstances, the assessee pleaded to uphold the order passed by the Ld.CIT(A) and dismiss the appeal of the revenue on this ground.…

The Deputy Commissioner of Income Tax, Circle-3(1), Visakhaprtnam vs. Fluentgrid Limited, Visakhapatnam

In the result, appeal of the Revenue is dismissed

ITA 62/VIZ/2021[2017-18]Status: DisposedITAT Visakhapatnam15 Jun 2023AY 2017-18

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Ble

For Appellant: Sri GVN Hari, ARFor Respondent: Sri ON Hari Prasada Rao
Section 142(1)Section 143(2)Section 143(3)Section 14A

…o.2 is with respect to disallowance U/s. 14A of the Act. At the outset, the Ld. AR argued that the matter has been settled with the decision of the Hon’ble Madras High Court in the case of Redington (India) Ltd vs. Additional Commissioner of Income Tax [2017] 392 ITR 633 (Madras). He therefore pleaded that as per the proposition laid down by the Hon’ble Madras High Court in the case of Redington (India) Ltd (supra) if there is no exempt income during the impugned assessment year, disallowance U/s. 14A r.w.r 8D of the IT Rules, 1962 cannot be made. Per contra, the Ld. DR relied on the order of the Ld. AO. 6.…

Asstt. Commissioner of Income-Tax, Central Circle-1, Jaipur vs. M/S Manglam Build Developers Ltd, Jaipur

In the result, the appeal of the Revenue is dismissed

ITA 373/JPR/2022[2013]Status: DisposedITAT Jaipur24 Apr 2023

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri P.C. Parwal (C.A.)For Respondent: Shri James Kurian (CIT) fu/kZkfjrh dh vksj ls@
Section 133ASection 14A

…PUR VS MANGLAM BUILD DEVELOPERS LTD. disallowance, it could not be a ground to make disallowance in terms of Section 14A read with Rule 8D. (vii) In a decision rendered by the Hon'ble Madras High Court in the case of Redington India Ltd. V/s. Addl. CIT (2017) 392 ITR 633, it was held that Circular No.5/2014 Dtd. 11.02.2014 does not lay down the correct law. The provisions o Section 14A is clearly relatable to the earning of actual income and not notional o anticipated income. The computation of total income in terms of Sec.5 of the Act is of the Act is on real income and there is no sanction in law for the assess…

M/S. Nsl Sugars Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle-5(1)(1), Bangalore

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

ITA 120/BANG/2023[2012-13]Status: DisposedITAT Bangalore19 Apr 2023AY 2012-13

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri.T.Gandhi, CAFor Respondent: Ms.Neera Malhotra, CIT-DR
Section 143(3)Section 14ASection 154Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “C”, BANGALORE Before Shri Chandra Poojari, AM & Shri George George K, JM ITA No.120/Bang/2023 : Asst.Year 2012-2013 M/s.NSL Sugars Limited The Deputy Commissioner of No.60/1, 2nd Cross Income-tax, Circle 5(1)(1) v. Residency Road Bangalore. Bengaluru – 560 025. PAN : AAGCS0938Q. (Appellant) (Respondent) Appellant by : Sri.T.Gandhi, CA Respondent by : Ms.Neera Malhotra, CIT-DR Date of Pronouncement : 19.04.2023 Date of Hearing : 18.04.2023 O R D E R Per George George K, JM : This appeal at the instance of the assessee is directed against CIT(A)’s order dated…

DCIT Corporate Circle 3(2), Chennai vs. Zylog Systems Limited, Chennai

In the result, appeal filed by the Revenue is dismissed

ITA 2048/CHNY/2017[2011-12]Status: DisposedITAT Chennai07 Dec 2022AY 2011-12

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita No.: 2048/Chny/2017 िनधा"रण वष" / Assessment Year: 2011-12 Deputy Commissioner Of M/S. Zylog Systems Limited, Income-Tax, V. No. 155, Thiruvalluvar Salai, Corporate Circle -3(2), Kumaran Nagar Sholinganallur, Chennai – 600 034. Chennai – 600 119. [Pan: Aaacz-1086-G] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri. D. Hema Bhupal, Jcit ""यथ" क" ओर से/Respondent By : Shri. D. Palanivel, Advocate सुनवाई क" तारीख/Date Of Hearing : 01.12.2022 घोषणा क" तारीख/Date Of Pronouncement : 07.12.2022

For Appellant: Shri. D. Hema Bhupal, JCITFor Respondent: Shri. D. Palanivel, Advocate
Section 10(34)Section 14A

…ssee carried the matter in appeal before the ld. CIT(A) and the Ld. CIT(A) for the reasons stated in their appellant order dated 23.06.2017 and also by following the decision of Hon’ble Madras High Court in the case of M/s. Redington India Ltd vs ACIT, [2017] 77 Taxmann.com 257 (Mad), restricted disallowance computed u/s. 14A of the Act, to the extent of exempt income of Rs. :-4-: ITA. No:2048/Chny/2017 13,745/-. Aggrieved by the ld. CIT(A), the Revenue is in appeal before us. 4. The ld. DR, referring to explanation to section 14A inserted by the Finance Act, 2022 submitted that said explanation is clarificato…

ACIT Large Tax Payer Unit 2, Chennai vs. M/S India Japan Lighting Limited, Chennai

In the result, the appeals filed by the Revenue are

ITA 719/CHNY/2018[2014-15]Status: DisposedITAT Chennai23 Nov 2022AY 2014-15

Bench: Shri Mahavir Singh & Shri G. Manjunathaआयकरअपीलसं./Ita Nos.: 718 & 719/Chny/2018 िनधा"रणवष" / Assessment Years: 2011-12 & 2014-15

For Appellant: Shri. AR V Sreenivasan, Addl. CITFor Respondent: Shri. N V Balaji, Advocate
Section 143(3)Section 14A

…आयकर अपीलीय अिधकरण,‘ए’"याय पीठ,चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी महावीर "संह, उपा"य" एवं "ी जी. मंजुनाथ, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकरअपीलसं./ITA Nos.: 718 & 719/Chny/2018 िनधा"रणवष" / Assessment Years: 2011-12 & 2014-15 Assistant Commissioner of Income M/s. India Japan Lighting Tax, v. Limited, “Aalim Centre”, 2nd Floor, 82, Large Taxpayer Unit -2, Dr. RadhakrishnanSalai, Chennai – 600 034. Mylapore, Chennai – 600 004. [PAN: AAACI-2673-L] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/Appellant by…

ACIT Large Tax Payer Unit 2, Chennai vs. M/S India Japan Lighting Limited, Chennai

In the result, the appeals filed by the Revenue are

ITA 718/CHNY/2018[2011-12]Status: DisposedITAT Chennai23 Nov 2022AY 2011-12

Bench: Shri Mahavir Singh & Shri G. Manjunathaआयकरअपीलसं./Ita Nos.: 718 & 719/Chny/2018 िनधा"रणवष" / Assessment Years: 2011-12 & 2014-15

For Appellant: Shri. AR V Sreenivasan, Addl. CITFor Respondent: Shri. N V Balaji, Advocate
Section 143(3)Section 14A

…आयकर अपीलीय अिधकरण,‘ए’"याय पीठ,चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी महावीर "संह, उपा"य" एवं "ी जी. मंजुनाथ, लेखा सद"य के सम" BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER आयकरअपीलसं./ITA Nos.: 718 & 719/Chny/2018 िनधा"रणवष" / Assessment Years: 2011-12 & 2014-15 Assistant Commissioner of Income M/s. India Japan Lighting Tax, v. Limited, “Aalim Centre”, 2nd Floor, 82, Large Taxpayer Unit -2, Dr. RadhakrishnanSalai, Chennai – 600 034. Mylapore, Chennai – 600 004. [PAN: AAACI-2673-L] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ"क"ओरसे/Appellant by…

Shri Pramod V Mundra, Nagpur vs. Income Tax Officer Ward -1(1), Nagpur

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

ITA 12/NAG/2019[2013-14]Status: DisposedITAT Nagpur07 Nov 2022AY 2013-14

Bench: Shri Inturi Rama Raoआयकर अपील सं. / Ita No.12/Nag/2019 िनधा"रण वष" / Assessment Year: 2013-14 Shri Pramod V. Mundra, Vs. Ito, Ward-1(1), 602, 6Th Floor, Kalyani Nagpur. Apartment, 108, Farmland, Ramdaspeth, Nagpur- 440010. Pan : Abcpm2572L Appellant Respondent Assessee By : None Revenue By : Shri G. J. Ninawe Date Of Hearing : 26.09.2022 Date Of Pronouncement : 07.11.2022 आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of Ld. Commissioner Of Income Tax (Appeals)-1, Nagpur [‘The Cit(A)’] Dated 28.11.2018 For The Assessment Year 2013-14. 2. The Appellant Raised The Following Grounds Of Appeal :- “1] Learned C.I.T.(A) Erred In Confirming The Disallowance Made By A.O. U/S.L4A Amounting To Rs. 15,69,653/-. 2] Learned C.I.T.(A) Erred In Not Properly Considering Assessee’S Various Submissions & Relevant Documents Filed At The Time Of Hearing. 3] Learned C.I.T.(A) Erred In Not Properly Applying Her Mind & Only Rely On What The A.O. Say. 4] Assessee Crave To Urge Additional Grounds At The Time Of Hearing If Necessary.” 3. Briefly, The Facts Of The Case Are As Under :

For Appellant: NoneFor Respondent: Shri G. J. Ninawe
Section 143(3)Section 14A

…at in the absence of any exempt income, resort to the provisions of section 14A cannot be made. The various High Courts in catena of decisions held the same view and reference can be made to the following decisions :- (i) Redington (India) Ltd. vs. Addl. CIT, 392 ITR 633 (Mad); (ii) CIT vs. Celebrity Fashion Ltd., 428 ITR 470 (Mad); (iii) CIT vs. Chettinad Logistics Pvt. Ltd., 80 taxmann.com 221 (Mad) (Against which the SLP filed by the Department was dismissed by the Hon’ble Supreme Court in the case of CIT vs. Chettinad Logistics P. Ltd., 95 taxmann.com 250 (SC); (iv) CIT vs. Continuum Wind Energy (India) Pvt.…

Kugel Developers Pvt Ltd., Chennai vs. DCIT Company Circle II(4), Chennai

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

ITA 348/CHNY/2019[2008-09]Status: DisposedITAT Chennai28 Oct 2022AY 2008-09

Bench: Shri V. Durga Rao & Shri G. Manjunathaआयकर अपील सं./Ita No.: 2085/Chny/2014 िनधा"रण वष" / Assessment Year: 2008-09 M/S. Dharma Promoters (P) Ltd., Acit Times Partner, No. 58, Permabur V. Company Circle –I(4), Barracks Road, Chennai. Chennai – 600 007. [Pan:Aaccd-8247-C] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.: 2513/Chny/2017 िनधा"रण वष" / Assessment Year: 2008-09 M/S. Zeya Developers Pvt Ltd., Acit 341/36A, Ii Floor, Mangal Sain V. Corporate Circle -3(2), Building, Chennai -34. Bagh Kare Khan, Kishan Ganj, Delhi – 110 007. [Pan:Aaacz-3444-Q] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं./Ita No.: 1835/Chny/2018 िनधा"रण वष" / Assessment Year: 2008-09 M/S. Genda Buildcons Pvt Ltd., Ito Times Partner, No. 58, Permabur V. Corporate Ward -2(2), Barracks Road, Vepery, Chennai -34. Chennai – 600 007. [Pan:Aadcg-0885-B] (अपीलाथ"/Appellant) (""यथ"/Respondent)

…ial on record, we find, in absence of exempt income, no disallowance can be made u/s. 14A r.w.r. 8D of the Rules, 1962 and this legal principle is supported by the decision of Hon’ble Madras High Court in the case of M/s. Redington (India) Ltd vs ACIT, [2017] 77 Taxmann.com 257 (Mad), where it has been clearly held that if no exempt income in the impugned :-36-: ITA. No: 2085/Chny/2014, 2513/Chny/2017, 2514/Chny/2017, 1835/Chny/2018, 2033/Chny/2018, & 348/Chny/2019 assessment year, then no disallowance can be made u/s. 14A r.w.r. 8D of the Rules, 1962. The Hon’ble Supreme Court in the case of CIT vs Chettinad Lo…