REI Agro v. DCIT

Eaton Technologies Pvt.Ltd, Pune vs. Pr. Commissioner of Income-Tax-1, Pune

Bench: Shri S.S.Godara & G.D.Padmahshaliआयकरअपीलसं. / Ita No.590/Pun/2018 िनधा"रण वष" / Assessment Year: 2014-15 Eaton Technologies Private Limited, Dcit, Circle-1(2), Cluster C, Wing 1, Eon Free Zone, Vs Pune Plot No.1, Sr.No.77, Midc Kharadi Knowledge Park, Kharadi, Pune 411 014 Pan : Aabce4323Q Appellant/ Assessee Respondent /Revenue आयकरअपीलसं. / Ita No.902/Pun/2018 िनधा"रण वष" / Assessment Year: 2011-12 Eaton Technologies Private Limited, Pr.Cit-1, Cluster C, Wing 1, Eon Free Zone, Vs Pune Plot No.1, Sr.No.77, Midc Kharadi Knowledge Park, Kharadi, Pune 411 014 Pan : Aabce4323Q Appellant/ Assessee Respondent /Revenue

…ered assessee’s suo moto expenditure of Rs.78,301 u/s.14A read with Rule 8D(2)(iii) after recording the necessary satisfaction. Nor have they restricted the impugned disallowance only qua investments yielding exempt income in light of REI Agro v/s DCIT (2013) 144 ITD 149 (Kol) which has been upheld the hon’ble high court concerned. Coupled with this, the assessee’s further case before us is that its investment had been made in debt funds only wherein necessary charges stand deducted by portfolio manager on actual basis. We are of the opinion in this backdrop that this instant issue requires factual verification a…

Eaton Technologies Pvt.Ltd, Pune vs. Deputy Commissioner of Income-Tax, Circle - 1(2), Pune

Bench: Shri S.S.Godara & G.D.Padmahshaliआयकरअपीलसं. / Ita No.590/Pun/2018 िनधा"रण वष" / Assessment Year: 2014-15 Eaton Technologies Private Limited, Dcit, Circle-1(2), Cluster C, Wing 1, Eon Free Zone, Vs Pune Plot No.1, Sr.No.77, Midc Kharadi Knowledge Park, Kharadi, Pune 411 014 Pan : Aabce4323Q Appellant/ Assessee Respondent /Revenue आयकरअपीलसं. / Ita No.902/Pun/2018 िनधा"रण वष" / Assessment Year: 2011-12 Eaton Technologies Private Limited, Pr.Cit-1, Cluster C, Wing 1, Eon Free Zone, Vs Pune Plot No.1, Sr.No.77, Midc Kharadi Knowledge Park, Kharadi, Pune 411 014 Pan : Aabce4323Q Appellant/ Assessee Respondent /Revenue

…ered assessee’s suo moto expenditure of Rs.78,301 u/s.14A read with Rule 8D(2)(iii) after recording the necessary satisfaction. Nor have they restricted the impugned disallowance only qua investments yielding exempt income in light of REI Agro v/s DCIT (2013) 144 ITD 149 (Kol) which has been upheld the hon’ble high court concerned. Coupled with this, the assessee’s further case before us is that its investment had been made in debt funds only wherein necessary charges stand deducted by portfolio manager on actual basis. We are of the opinion in this backdrop that this instant issue requires factual verification a…

Deputy Commissioner of Income Tax Cir 1(1), Pune vs. Eaton Technologies Pvt. Ltd., Pune

Appeals are partly allowed for statistical purpose in above terms

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकरअपीलसं. / Ita Nos.42 & 43/Pun/2021 िनधा"रणवष" / Assessment Years : 2015-16 & 16-17 Dcit, Circle-1(1), Pune. M/S.Eaton Technologies Pvt. Ltd., Vs Cluster C Wing-1, Eon Zone, Midc Kharadi, Knowledge Park, Plot No.1, Survey No.77, Kharadi, Pune – 411014. Pan: Aabce 4323 Q Appellant/ Assessee Respondent /Revenue Assessee By Shri Vishal Kalra & Shri Ss Tomar -Ar Revenue By Shri Sunil Kumar – Cit(Dr) Date Of Hearing 24/06/2022 Date Of Pronouncement 07/07/2022 आदेश/ Order Per S.S.Godara, Jm: These Revenue’S Twin Appeals For The Assessment Years 2015- 16 & 2016-17 Arise Against The Cit(A)-13, Pune’S Separate Orders; Both Dated 29.05.2020, Passed In Case No.Pn/Cit(A)-13/Dcit, Circle-1(2), Pune/10142/2019-20/02, Pn/Cit(A)-13/Dcit, Circle- 1(2), Pune/10142/2019-20/03 Respectively, Involving Proceedings Under Section 143(3) Of The Income Tax Act, 1961. Heard Both The Parties. Case Files Perused.

…ered assessee’s suo moto expenditure of Rs.78,301 u/s.14A read with Rule 8D(2)(iii) after recording the necessary satisfaction. Nor have they restricted the impugned disallowance only qua investments yielding exempt income in light of REI Agro v/s DCIT (2013) 144 ITD 149 (Kol) which has been upheld the hon’ble high court concerned. Coupled with this, the assessee’s further case before us is that its investment had been made in debt funds only wherein necessary charges stand deducted by portfolio manager on actual basis. We are of the opinion in this backdrop that this instant issue requires factual verification a…

Deputy Commissioner of Income Tax Cir 1(1), Pune vs. Eaton Technologies Pvt. Ltd., Pune

Appeals are partly allowed for statistical purpose in above terms

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकरअपीलसं. / Ita Nos.42 & 43/Pun/2021 िनधा"रणवष" / Assessment Years : 2015-16 & 16-17 Dcit, Circle-1(1), Pune. M/S.Eaton Technologies Pvt. Ltd., Vs Cluster C Wing-1, Eon Zone, Midc Kharadi, Knowledge Park, Plot No.1, Survey No.77, Kharadi, Pune – 411014. Pan: Aabce 4323 Q Appellant/ Assessee Respondent /Revenue Assessee By Shri Vishal Kalra & Shri Ss Tomar -Ar Revenue By Shri Sunil Kumar – Cit(Dr) Date Of Hearing 24/06/2022 Date Of Pronouncement 07/07/2022 आदेश/ Order Per S.S.Godara, Jm: These Revenue’S Twin Appeals For The Assessment Years 2015- 16 & 2016-17 Arise Against The Cit(A)-13, Pune’S Separate Orders; Both Dated 29.05.2020, Passed In Case No.Pn/Cit(A)-13/Dcit, Circle-1(2), Pune/10142/2019-20/02, Pn/Cit(A)-13/Dcit, Circle- 1(2), Pune/10142/2019-20/03 Respectively, Involving Proceedings Under Section 143(3) Of The Income Tax Act, 1961. Heard Both The Parties. Case Files Perused.

…ered assessee’s suo moto expenditure of Rs.78,301 u/s.14A read with Rule 8D(2)(iii) after recording the necessary satisfaction. Nor have they restricted the impugned disallowance only qua investments yielding exempt income in light of REI Agro v/s DCIT (2013) 144 ITD 149 (Kol) which has been upheld the hon’ble high court concerned. Coupled with this, the assessee’s further case before us is that its investment had been made in debt funds only wherein necessary charges stand deducted by portfolio manager on actual basis. We are of the opinion in this backdrop that this instant issue requires factual verification a…

Eaton Technologies Pvt.Ltd, Pune vs. Deputy Commissioner of Income-Tax, Circle - 1(2), Pune

Appeal is partly allowed in above terms

Bench: Shri S. S. Godara, Jm & Shri Dr. Dipak P. Ripote, Am आयकर अपीऱ सं. / Ita No.3075/Pun/2017 ननधधारण वषा / Assessment Year : 2013-14 Eaton Technologies Pvt. Ltd. Cluster C, Wing 1, Eon Free Zone, Plot No.1, Sr. No.77, Midc Kharadi Knowledge Park, Kharadi ,Pune- 411 014. .......अपऩलधथी / Appellant Pan : Aabce4323Q बनधम / V/S. ……प्रत्यथी / Respondent Dcit, Circle-1(2), Pune Assessee By : Shri Vishal Karla Revenue By : Shri S. P. Walimbe

…आयकर अपीऱीय अधिकरण “ए” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE BEFORE SHRI S. S. GODARA, JM AND SHRI DR. DIPAK P. RIPOTE, AM आयकर अपीऱ सं. / ITA No.3075/PUN/2017 ननधधारण वषा / Assessment Year : 2013-14 Eaton Technologies Pvt. Ltd. Cluster C, Wing 1, EON Free Zone, Plot No.1, Sr. No.77, MIDC Kharadi Knowledge Park, Kharadi ,Pune- 411 014. .......अपऩलधथी / Appellant PAN : AABCE4323Q बनधम / V/s. ……प्रत्यथी / Respondent DCIT, Circle-1(2), Pune Assessee by : Shri Vishal Karla Revenue by : Shri S. P. Walimbe सपनवधई की तधरऩख / Date of Hearing : 20.04.2022 घोषणध की तधरऩख / Date of Pronou…