What is REI Agro Ltd. v. DCIT authority for?

Disallowance under Section 14A read with Rule 8D applies only to investments that have yielded exempt income in the year under consideration.

How many judgments cite REI Agro Ltd. v. DCIT?

346 judgments on BharatTax cite REI Agro Ltd. v. DCIT (144 ITD 141), spanning 2015 to 2026.

Which sections of the Income Tax Act does REI Agro Ltd. v. DCIT come up under?

It is most often cited in judgments turning on Section 14A, Section 115JB, Section 250, Section 143(3), Section 8D, Section 142(1).

REI Agro Ltd. v. DCIT (144 ITD 141)

Biswanath Hosiery Mills Ltd., Kolkata vs. ACIT, Cir. 4(2), Kolkata

In the result, the appeal of the assessee is allowed

ITA 470/KOL/2024[2017-18]Status: DisposedITAT Kolkata25 Nov 2024AY 2017-18

Bench: Shri Anikesh Banerjee & Shri Rakesh Mishraassessment Year: 2017-18

For Appellant: Shri Aayush Kedia, ARFor Respondent: Shri Mahare Yogesh Prabhakar, DR

Section 10(34)Section 143(2)Section 143(3)Section 14ASection 250

…Hdh IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH KOLKATA BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER AND SHRI RAKESH MISHRA, ACCOUNTANT MEMBER Assessment Year: 2017-18 Biswanath Hosiery Mills Ltd. CIT (Appeals), Kolkata-27 39, Shree Centre, Kali Krishna Vs 110, Shanti Pally, Aaykar agore Street, Malapara, Bhavan Poorwa, Kolkata- Kolkata-700007, West Bengal 700107, West Bengal (Appellant) (Respondent) PAN: AABCB5179R Present for: Appellant by : Shri Aayush Kedia, AR Respondent by : Shri Mahare Yogesh Prabhakar, DR Date of Hearing : 07.11.2024 Date of Pronouncement : 25.11.2024 O R D E R PER RAKESH MISHRA, AC…

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…

Techno Electric & Engineering Company Limited., Noida vs. A.O, C.C-2(1), Kolkata

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

ITA 1124/KOL/2023[2015-16]Status: DisposedITAT Kolkata12 Apr 2024AY 2015-16

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma]

Section 14A

…आयकर अपील"य अ"धकरण, कोलकाता पीठ “ए’’, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA "ी राजेश कुमार, लेखा सट"य एवं "ी संजय शमा" "या"यक सद"य के सम" [Before Shri Rajesh Kumar, Accountant Member & Shri Sonjoy Sarma, Judicial Member] I.T.A. No. 1124/Kol/2023 Assessment Year: 2015-16 Techno Electric & Engineering Vs. DCIT, CC-2(1), Kolkata Company Limited (PAN: AAJCS 4414 Q) ( अपीलाथ" ) Respondent / !"यथ" Appellant / 12.03.2023 Date of Hearing / सुनवाई क% "त'थ Date of Pronouncement/ 12.04.2024 आदेश उ*घोषणा क% "त'थ For the Appellant/ Shri Siddharth Agarwal, Advocate "नधा"0रती क% ओर से For the Resp…

D.C.I.T., Circle-6(1), Kolkata vs. M/S Birla Corporation Ltd., Kolkata

In the result, the appeal of the revenue as well as cross-objection of the assessee are partly allowed

ITA 1964/KOL/2019[2015-16]Status: DisposedITAT Kolkata16 Jan 2024AY 2015-16

Bench: Shri Sanjay Garg & Shri Girish Agrawali.T.A. No.1964/Kol/2019 Assessment Year: 2015-16 Dcit, Circle-6(1), Kolkata…………….......................…...……………....Appellant Vs. M/S Birla Corporation Ltd…………...........…..........................…..…..... Respondent Birla Building, 9/1, R.N. Mukherjee Road, Kolkata – 700001. [Pan: Aabcb2075J] C.O. 39/Kol/2019 (A/O I.T.A. No.1964/Kol/2019) Assessment Year: 2015-16 M/S Birla Corporation Ltd…………...........….....................…..…..... Cross-Objector Birla Building, 9/1, R.N. Mukherjee Road, Kolkata – 700001. [Pan: Aabcb2075J] Vs Dcit, Circle-6(1), Kolkata…………….......................…...……………....Respondent Appearances By: Shri Abhijit Kundu, Cit-Dr, Advocate, Appeared On Behalf Of The Department. Shri J. P. Khaitan, Sr. Counsel, Appeared On Behalf Of The Assessee. Date Of Concluding The Hearing : October 18, 2023 Date Of Pronouncing The Order : January 16, 2024 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Present Appeal By The Revenue & The Corresponding Cross Objections By The Assessee Have Been Preferred Against The Order Dated 30.05.2019 Of The Commissioner Of Income Tax (Appeals)-22, Kolkata [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). First, We Take Up Revenue’S Appeal Ita No.1964/Kol/2019. I.T.A. No.1964/Kol/2019 & C.O. 39/Kol/2019 M/S Birla Corporation Ltd

Section 115JSection 14ASection 250Section 80I

…ernative argument of the Id AR that only dividend bearing investments are to be considered for making disallowance u/s 14 A of the Act. In this regard, the reliance placed by the Id A R on the decision of this tribunal in the case of REI Agro Ltd. reported in 144 ITD 141 (Kol) is very well founded wherein it was held that: 8.1 Thus, not all investments become the subject-matter of consideration when computing disallowance under section 14A read with Rule 8D. The disallowance under section 14A read with rule 8D is to be in relation to the income which does not I.T.A. No.1964/Kol/2019 & C.O. 39/Kol/2019 M/s Birla C…

Thomas Cook (India) Ltd., Mumbai vs. Addl/ Jt/ Dy/CIT/Asstt/ITO, National E-Assessment Centre, Delhi

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

ITA 1218/MUM/2021[2016-17]Status: DisposedITAT Mumbai24 Nov 2023AY 2016-17

Bench: Shri S. Rifaur Rahman, Hon'Ble & Ms. Kavitha Rajagopal, Hon'Ble

Section 92CSection 92C(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “H”, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND MS. KAVITHA RAJAGOPAL, HON'BLE JUDICIAL MEMBER ITA NO. 752/MUM/2022 (A.Y. 2017-18) Thomas Cook (India) Limited v. Additional/Joint/Dy. /Asst., CIT National e-Assessment Centre Thomas Cook Building Delhi Dr. D.N. Road, Fort Mumbai - 400001 PAN: AAACT4050C (Appellant) (Respondent) Assessee Represented by : Shri J.D. Mistry Shri Madhur Agrawal & Shri Fenil Bhat Department Represented by : Shri K.C. Selvamani Date of Conclusion of Hearing : 26 & 27.09.2023 Date of Pronouncement : 24.11.2023 O R…

Anupriya Consultants Pvt. Ltd., Kolkata vs. DCIT, Cir-8(1), Kolkata.

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

ITA 631/KOL/2023[2015-16]Status: DisposedITAT Kolkata16 Oct 2023AY 2015-16

Bench: Sri Sanjay Garg & Dr. Manish Borad

Section 115JSection 143(2)Section 143(3)Section 14ASection 250

…आयकर अपीलीय अधिकरण कोलकाता 'एसएमसी' पीठ, कोलकाता में IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘SMC’ BENCH, KOLKATA श्री संजय गगग, न्याधयक सदस्य एवं डॉ. मनीष बोरड, लेखा सदस्य के समक्ष Before SRI SANJAY GARG, JUDICIAL MEMBER & DR. MANISH BORAD, ACCOUNTANT MEMBER I.T.A. No.: 631/KOL/2023 Assessment Year: 2015-16 Anupriya Consultants Pvt. Ltd...…...........................Appellant [PAN: AACCA 1781 B] Vs. DCIT, Circle-8(1) Kolkata......................................Respondent Appearances: Assessee represented by: Sh. Ravi Tulsiyan, A/R. Department represented by: Sh. Anindya Kumar Bandopadhyay, Addl. CIT. Date…

ACIT, Corporate Circle3(1), Chennai vs. M/S.Shriram Finance Company Limited, Chennai

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

ITA 439/CHNY/2023[2014-15]Status: DisposedITAT Chennai27 Sept 2023AY 2014-15

Bench: Shri V. Durga Rao & Shri Manjunatha, G.आयकर अपील सं./I.T.A. No.439/Chny/2023 िनधा"रण वष"/Assessment Year: 2014-15 The Assistant Commissioner Of Vs. M/S. Shriram Finance Ltd., No. 21St Century Business Centre 1, Income Tax, Mookambika Complex, 4Th Floor, Corporate Circle 3(1), Chennai. 4, Lady Desikachari Road, Mylapore, Chennai 600 004. [Pan:Aaacs7018R] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri R. Clement Ramesh Kumar, Cit ""थ" की ओर से/Respondent By : Shri R. Sivaraman, Advocate सुनवाई की तारीख/ Date Of Hearing : 13.07.2023 घोषणा की तारीख /Date Of Pronouncement : 27.09.2023 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Revenue Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi, Dated 10.02.2023 Relevant To The Assessment Year 2014-15. 2. Facts Are, In Brief, That The Assessee Company, Engaged In The Business Of Financing For Commercial Vehicles, Filed Its Return Of Income For 2

For Appellant: Shri R. Clement Ramesh Kumar, CITFor Respondent: Shri R. Sivaraman, Advocate

Section 142(1)Section 143(2)Section 143(3)Section 14A

…nnai decision in the case of L & T Infrastructure Development Projects Ltd Vs ITO (37 ITR (Trib) 10). iii. Interglobe Enterprises Ltd Vs DCIT (|TA No. 1362 & 1032 /Del/2013 dated 04.04.2014, b. In the case of REI Agro Ltd Vs DCIT Central Circle XXVII Kolkata (144 ITD 141) the ITAT has held that investments from which no exempt income has been received, have to be excluded while computing the amount of disallowance u/s. 14A r.w Rule 8D(2). The above decisions are applicable to our case. 5. For the above reasons we request you not to disallow any additional amount u/s. 14Arw. Rule 8D." 6.3 The submissions of the as…

Apeejay Pvt. Ltd., Kolkata vs. D.C.I.T., Circle - 8(1), Kolkata

In the result, appeals of the assessee for Assessment Year 2013-14

ITA 119/KOL/2023[2017-2018]Status: DisposedITAT Kolkata10 Aug 2023AY 2017-2018

Bench: Dr. Manish Borad, Hon’Ble & Shri Sonjoy Sarma, Hon’Blei.T.A. No. 116/Kol/2023 Assessment Year: 2013-14

For Appellant: Shri Manish Tiwari, FCAFor Respondent: Shri Subhrajyoti Bhattacharjee, CIT D/R

Section 14ASection 2(22)Section 2(22)(e)Section 2(24)(x)Section 250Section 36(1)(va)

…| आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA BEFORE DR. MANISH BORAD, HON’BLE ACCOUNTANT MEMBER & SHRI SONJOY SARMA, HON’BLE JUDICIAL MEMBER I.T.A. No. 116/Kol/2023 Assessment Year: 2013-14 I.T.A. No. 117/Kol/2023 Assessment Year: 2014-15 I.T.A. No. 118/Kol/2023 Assessment Year: 2016-17 I.T.A. No. 119/Kol/2023 Assessment Year: 2017-18 Apeejay Pvt. Ltd. D.C.I.T., Circle-8(1), Kolkata Apeejay House Vs 15, Park Street Kolkata - 700016 [PAN : AADCA1160F] अपीलाथ"/ (Assessee ) "" यथ"/ (Respondent) Assessee by : Shri Manish Tiwari, FCA Revenue by : Shri Subhrajyoti…

Apeejay Pvt. Ltd., Kolkata vs. D.C.I.T., Circle - 8(1), Kolkata

In the result, appeals of the assessee for Assessment Year 2013-14

ITA 118/KOL/2023[2016-2017]Status: DisposedITAT Kolkata10 Aug 2023AY 2016-2017

Bench: Dr. Manish Borad, Hon’Ble & Shri Sonjoy Sarma, Hon’Blei.T.A. No. 116/Kol/2023 Assessment Year: 2013-14

For Appellant: Shri Manish Tiwari, FCAFor Respondent: Shri Subhrajyoti Bhattacharjee, CIT D/R

Section 14ASection 2(22)Section 2(22)(e)Section 2(24)(x)Section 250Section 36(1)(va)

…| आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA BEFORE DR. MANISH BORAD, HON’BLE ACCOUNTANT MEMBER & SHRI SONJOY SARMA, HON’BLE JUDICIAL MEMBER I.T.A. No. 116/Kol/2023 Assessment Year: 2013-14 I.T.A. No. 117/Kol/2023 Assessment Year: 2014-15 I.T.A. No. 118/Kol/2023 Assessment Year: 2016-17 I.T.A. No. 119/Kol/2023 Assessment Year: 2017-18 Apeejay Pvt. Ltd. D.C.I.T., Circle-8(1), Kolkata Apeejay House Vs 15, Park Street Kolkata - 700016 [PAN : AADCA1160F] अपीलाथ"/ (Assessee ) "" यथ"/ (Respondent) Assessee by : Shri Manish Tiwari, FCA Revenue by : Shri Subhrajyoti…

Apeejay Pvt. Ltd., Kolkata vs. D.C.I.T., Circle - 8(1), Kolkata

In the result, appeals of the assessee for Assessment Year 2013-14

ITA 117/KOL/2023[2014-15]Status: DisposedITAT Kolkata10 Aug 2023AY 2014-15

Bench: Dr. Manish Borad, Hon’Ble & Shri Sonjoy Sarma, Hon’Blei.T.A. No. 116/Kol/2023 Assessment Year: 2013-14

For Appellant: Shri Manish Tiwari, FCAFor Respondent: Shri Subhrajyoti Bhattacharjee, CIT D/R

Section 14ASection 2(22)Section 2(22)(e)Section 2(24)(x)Section 250Section 36(1)(va)

…| आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA BEFORE DR. MANISH BORAD, HON’BLE ACCOUNTANT MEMBER & SHRI SONJOY SARMA, HON’BLE JUDICIAL MEMBER I.T.A. No. 116/Kol/2023 Assessment Year: 2013-14 I.T.A. No. 117/Kol/2023 Assessment Year: 2014-15 I.T.A. No. 118/Kol/2023 Assessment Year: 2016-17 I.T.A. No. 119/Kol/2023 Assessment Year: 2017-18 Apeejay Pvt. Ltd. D.C.I.T., Circle-8(1), Kolkata Apeejay House Vs 15, Park Street Kolkata - 700016 [PAN : AADCA1160F] अपीलाथ"/ (Assessee ) "" यथ"/ (Respondent) Assessee by : Shri Manish Tiwari, FCA Revenue by : Shri Subhrajyoti…

Apeejay Pvt. Ltd., Kolkata vs. D.C.I.T., Circle - 8(1), Kolkata

In the result, appeals of the assessee for Assessment Year 2013-14

ITA 116/KOL/2023[2013-2014]Status: DisposedITAT Kolkata10 Aug 2023AY 2013-2014

Bench: Dr. Manish Borad, Hon’Ble & Shri Sonjoy Sarma, Hon’Blei.T.A. No. 116/Kol/2023 Assessment Year: 2013-14

For Appellant: Shri Manish Tiwari, FCAFor Respondent: Shri Subhrajyoti Bhattacharjee, CIT D/R

Section 14ASection 2(22)Section 2(22)(e)Section 2(24)(x)Section 250Section 36(1)(va)

…| आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, KOLKATA BEFORE DR. MANISH BORAD, HON’BLE ACCOUNTANT MEMBER & SHRI SONJOY SARMA, HON’BLE JUDICIAL MEMBER I.T.A. No. 116/Kol/2023 Assessment Year: 2013-14 I.T.A. No. 117/Kol/2023 Assessment Year: 2014-15 I.T.A. No. 118/Kol/2023 Assessment Year: 2016-17 I.T.A. No. 119/Kol/2023 Assessment Year: 2017-18 Apeejay Pvt. Ltd. D.C.I.T., Circle-8(1), Kolkata Apeejay House Vs 15, Park Street Kolkata - 700016 [PAN : AADCA1160F] अपीलाथ"/ (Assessee ) "" यथ"/ (Respondent) Assessee by : Shri Manish Tiwari, FCA Revenue by : Shri Subhrajyoti…

DCIT, Circle - 1(1), Kolkata vs. M/S. Cheviot Company Limited, Kolkata

In the result, the appeal of the Revenue is partly allowed for statistical purposes

ITA 1500/KOL/2017[2009-10]Status: DisposedITAT Kolkata12 May 2023AY 2009-10

Bench: Shri Sanjay Garg & Dr. Manish Boradi.T.A. No. 1500/Kol/2017 Assessment Year: 2009-2010 Deputy Commissioner Of Income Tax,..........Appellant Circle-1(1), Kolkata, Aayakar Bhawan, 7Th Floor, Room No. 20, P-7, Chowringhee Square, Kolkata-700069 -Vs.- M/S. Cheviot Company Limited,.................Respondent 9Th Floor, Magma House, 24, Park Street, Kolkata-700016 Appearances By: Smt. Ranu Biswas, Addl. Cit, D.R. Appeared On Behalf Of The Revenue Shri Manish Tiwari, Fca, Appeared On Behalf Of The Assessee Date Of Concluding The Hearing : February 23, 2023 Date Of Pronouncing The Order : May 12Th , 2023 O R D E R

Section 263

…As far as the 3rd limb of Rule 8D(2) is concerned, which provides for disallowance of 0.5% of the average investment, we 6 Assessment Year: 2009-2010 M/s. Cheviot Company Limited notice that this Tribunal in the case of REI Agro Limited reported in (2013) 144 ITD 141, which has been subsequently affirmed by the Hon’ble Jurisdictional High Court, it has been held that for the purpose of Rule 8D(2)(iii) of the investment, which does not yield exempt income, cannot be included for the purpose of disallowance. We note that the ld. CIT(Appeals) has applied this ratio and restored the issue to Assessing Officer for…

M/S. Religare Enterprise Ltd., Noida vs. DCIT, New Delhi

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

ITA 5116/DEL/2016[2011-12]Status: DisposedITAT Delhi10 May 2023AY 2011-12

For Appellant: Shri Rohit Jain, AdvocateFor Respondent: Ms. Princy Singla, Sr. DR

Section 10(34)Section 14ASection 37

…should be computed only qua the investment which actually yielded exempt income during the year under consideration [refer ACB India Ltd. v. ACIT: 374 ITR 108 (Del), PCIT v. Caraf Builders & Constructions (P.) Ltd: 261 Taxman 47 (Del), REI Agro Ltd vs. DCIT: 144 ITD 141(Kol.), ACIT v. Vireet Investments Pvt. Ltd.: 165 ITD 27 (Del Trib.) (SB)], Religare Enterprises Ltd. v. DCIT: 1549/De1l2014 (Del Trib.)]; 4 ITA No.5116/Del./2016 (b) Disallowance under section 14A of the Act read with Rule 8D of the Rules should, in any case, be directed to be restricted to actual expenditure incurred and claimed as deduction;…

ACIT-6(2), Kolkata vs. M/S National Insurance Co.Ltd., Kolkata

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

ITA 498/KOL/2020[2016-17]Status: DisposedITAT Kolkata24 Apr 2023AY 2016-17

Bench: Sri Rajpal Yadav & Dr. Manish Borad

Section 143(2)Section 143(3)Section 14ASection 250

…ng the total income of the assessee as per the normal provisions of the Act was challenged in the appeal filed by the assessee before the ld. CIT(Appeals) and by relying, inter alia, on the decision of the Tribunal in the case of REI Agro Limited - vs.- DCIT [144 ITD 141], the ld. CIT(Appeals) directed the Assessing Officer to re-compute the disallowance by taking into consideration the value of only those shares, which had yielded dividend income to the assessee during the year under consideration. Since the decision of the Tribunal in the case of REI Agro Limited (supra) has been upheld by the Hon’ble Calcutta…