Which sections of the Income Tax Act does Rule 8D(2)(ii). 8. Nahar Spinning Mills Ltd. v. CIT come up under?

It is most often cited in judgments turning on Section 115JB, Section 143(3), Section 14A, Section 14A(2), Section 14A(3).

Rule 8D(2)(ii). 8. Nahar Spinning Mills Ltd. v. CIT

Q: How many judgments cite Rule 8D(2)(ii). 8. Nahar Spinning Mills Ltd. v. CIT?

11 judgments on BharatTax cite Rule 8D(2)(ii). 8. Nahar Spinning Mills Ltd. v. CIT (82 Taxmann.com 154), spanning 2017 to 2024.

82 Taxmann.com 154High Court2017#9964 most cited

What is Rule 8D(2)(ii). 8. Nahar Spinning Mills Ltd. v. CIT authority for?

Interest expenditure relatable to investment in tax-free funds is to be computed under Rule 8D(2)(ii). Disallowance of proportionate administrative expenditure for earning exempted dividend income, computed on a reasonable basis, is justified.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2024.

Also referred to as

Nahar Spinning Mills Ltd. v. CIT · Rule 8D(2)(ii) · Section 14A · interest expenditure · tax-free funds · exempt dividend income · proportionate administrative expenditure · disallowance

Also reported as

395 ITR 12

Sections most often in play

Section 115JB Section 143(3)Section 14A Section 14A(2)Section 14A(3)

Judgments citing Rule 8D(2)(ii). 8. Nahar Spinning Mills Ltd. v. CIT

Indiabulls Real Estate Limited, New Delhi vs. DCIT Central Circle 12(1), New Delhi

In the result, the appeal of the assessee is allowed

ITA 5954/DEL/2019[2013-14]Status: DisposedITAT Delhi17 May 2024AY 2013-14

Bench: Shri M. Balaganesh & Shri Vimal Kumarm/S. Indiabulls Real Estate Ltd, Vs. Dcit, M-62 & 63, First Floor, Central Circle-12(1), Connaught Place, New Delhi New Delhi (Appellant) (Respondent) Pan:Aabci5194F

For Appellant: Shri Lalit Mohan, CAFor Respondent: Shri Sandip Kumar Mishra, Sr. DR

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

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “C”: NEW DELHI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SHRI VIMAL KUMAR, JUDICIAL MEMBER M/s. Indiabulls Real Estate Ltd, Vs. DCIT, M-62 & 63, First Floor, Central Circle-12(1), Connaught Place, New Delhi New Delhi (Appellant) (Respondent) PAN:AABCI5194F Assessee by : Shri Lalit Mohan, CA Shri Parth Singhal, Adv Revenue by: Shri Sandip Kumar Mishra, Sr. DR Date of Hearing 14/05/2024 Date of pronouncement /05/2024 O R D E R PER M. BALAGANESH, A. M.: 1. The appeal in ITA No.5954/Del/2019 for AY 2013-14, arises out of the order of the Commissioner of Income Tax (…

Girnar Software Private Limited, 6Th Floor, Jaipur Textile Market, B-2, Near Model Town, Malviya Nagar, Jaipur vs. PCIT – 2, Jaipur, New Central Revenue Building

In the result, the appeal of the assessee is allowed

ITA 330/JPR/2023[2018-19]Status: DisposedITAT Jaipur28 Aug 2023AY 2018-19

Bench: HON’BLE SHRI SANDEEP GOSAIN, JM & HON’BLE SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Shri PC Parwal, CAFor Respondent: Shri Arvind Kumar (CIT)

Section 142(1)Section 143(2)Section 14ASection 263

…relatable to investment in tax free funds was to be computed as per Rule 8D(2)(ii). In the case of the Appellant, owned funds of the Appellant are more than borrowed funds and therefore the case law is not applicable. • Nahar Spinning Mills Ltd. Vs CIT [2017] 395 ITR 12 (P&H) and Vipin Malik vs ACIT [2016] 45 ITR 589 (Del): In both these cases, the assessee had earned exempt exempted dividend and therefore courts held disallowance of expenditure on reasonable basis is justified. As mentioned above, in the case of the Appellant, no exempt income has been earned and therefore the case laws are not applicable. Thus…

DCIT, C-2, Ajmer vs. Jai Narayan Agarwal, Jaipur

In the result, appeal of the Revenue is dismissed

ITA 38/JPR/2022[2014-15]Status: DisposedITAT Jaipur16 Aug 2022AY 2014-15

Bench: Or At The Time Of Hearing.”

For Appellant: Shri Nikhelesh Kataria (C.A.) aFor Respondent: Ms. Monisha Choudhary (JCIT) fu/kZkfjrh dh vksj ls@

Section 142(1)Section 143(2)Section 143(3)Section 148Section 14A

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR MkWa- ,e- ,y- ehuk] ys[kk lnL; ,oa MkWa- ,l- lhrky{eh] U;kf;d lnL; ds le{k BEFORE: DR. M.L. MEENA, AM & DR. S. SEETHALAKSHMI, JM vk;dj vihy la-@ITA. No. 38/JP/2022 fu/kZkj.k o"kZ@Assessment Years : 2014-15 cuke Dy. Commissioner of Income-tax, Jai Narayan Agarwal Circle-2, Vs. Near Agarsen Bhawan Street, Ajmer. Mandangaj, Kishangarh. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAPPA1532J vihykFkhZ@Appellant izR;FkhZ@Respondent jktLo dh vksj ls@ Revenue by : Ms. Monisha Choudhary (JCIT) fu/kZkfjrh dh vksj ls@ A…

ACIT, New Delhi vs. M/S. Indiabulls Financial Services Ltd., New Delhi

In the result, both the appeals of the revenue are dismissed

ITA 6603/DEL/2016[2012-13]Status: DisposedITAT Delhi11 Mar 2020AY 2012-13

Bench: Sh. Amit Shukladr. B. R. R. Kumarita No. 6602/Del/2016 : Asstt. Year : 2012-13 Asstt. Commissioner Of Vs M/S Indiabulls Real Estate Ltd., Income Tax, Circle-12(1), M-62 & 63, First Floor, Connaught New Delhi Place, New Delhi-110001 (Appellant) (Respondent) Pan No. Aabci5194F

For Appellant: Sh. Gautam Jain, Adv. &For Respondent: Sh. Rajesh Kumar Kedia, CIT DR

Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’, NEW DELHI Before Sh. Amit Shukla, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 6602/Del/2016 : Asstt. Year : 2012-13 Asstt. Commissioner of Vs M/s Indiabulls Real Estate Ltd., Income Tax, Circle-12(1), M-62 & 63, First Floor, Connaught New Delhi Place, New Delhi-110001 (APPELLANT) (RESPONDENT) PAN No. AABCI5194F ITA No. 6603/Del/2016 : Asstt. Year : 2012-13 Asstt. Commissioner of Vs M/s Indiabulls Financial Services Ltd., Income Tax, Circle-12(1), M-62 & 63, First Floor, Connaught New Delhi Place, New Delhi-110001 (APPELLANT) (RESPONDENT) PA…

ACIT, New Delhi vs. M/S. Indiabulls Real Estate Ltd., New Delhi

In the result, both the appeals of the revenue are dismissed

ITA 6602/DEL/2016[2012-13]Status: DisposedITAT Delhi11 Mar 2020AY 2012-13

For Appellant: Sh. Gautam Jain, Adv. &For Respondent: Sh. Rajesh Kumar Kedia, CIT DR

Section 14A

ACIT, New Delhi vs. M/S Modland Wears Pvt. Ltd., New Delhi

In the result, the Ground Nos

ITA 3587/DEL/2011[2008-09]Status: DisposedITAT Delhi28 Jan 2020AY 2008-09

Bench: Shri Bhavnesh Saini & Shri O.P. Kantassessment Year: 2008-09

Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’, NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2008-09 ACIT, Vs. M/s. Moodland Wears Pvt. Circle-5(1), Ltd., C.R. Building, S-137, (2nd Floor), Greater New Delhi Kailash-II, New Delhi PAN :AAACM0216F (Appellant) (Respondent) And C.O. No.299/Del/2011 [In ITA No.3587/Del/2011] Assessment Year: 2008-09 M/s. Moodland Wears Pvt. Vs. ACIT, Ltd., Circle-5(1), S-137, (2nd Floor), Greater C.R. Building, Kailash-II, New Delhi New Delhi PAN :AAACM0216F (Appellant) (Respondent) Department by Ms. Pramita M…

M/S. Unitech Infra- Con Ltd., New Delhi vs. DCIT, New Delhi

The appeal is allowed

ITA 6679/DEL/2015[2010-11]Status: DisposedITAT Delhi15 Nov 2019AY 2010-11

Bench: Shri Amit Shukla & Shri Anadee Nath Misshra

Section 14ASection 14A(2)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH: ‘G’: NEW DELHI) BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER ITA No:- 6679/Del/2015 (Assessment Year: 2010-11) M/s Unitech Infra-Con Dy. Commissioner of Income Ltd., 6, Community Centre Vs Tax, Circle-18(1), New Delhi Saket, New Delhi PAN-AAACU7635G APPELLANT RESPONDENT Appellant by Ms. Kanika Jain, Adv Respondent by Sh. S.S. Rana, CIT (DR) ORDER PER ANADEE NATH MISSHRA, AM [A] This appeal has been filed by the assessee against impugned appellate order dated 21.10.2015 of learned Commissioner of Income Tax (A…

DCIT, New Delhi vs. M/S. Span India Pvt. Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 245/DEL/2015[2010-11]Status: DisposedITAT Delhi01 Feb 2019AY 2010-11

Bench: Shri Bhavnesh Saini & Shri O.P. Kantassessment Year: 2010-11 Dcit, Vs. M/S. Span India Pvt. Ltd., Central Circle-20, New Delhi 227, Okhla Industrial Estate, Phase-Iii, New Delhi Pan :Aaacs0079A (Appellant) (Respondent) & C.O. No.245/Del/2015 [Arising Out Of Ita No.245/Del/2015] Assessment Year: 2010-11 M/S. Span India Pvt. Ltd., Vs. Dcit, 227, Okhla Industrial Estate, Central Circle-20, New Delhi Phase-Iii, New Delhi Pan :Aaacs0079A (Appellant) (Respondent) Department By Shri N.K. Bansal, Sr.Dr Assessee By Shri M.P. Rastogi, Adv. & Shri Deepak Malik, Adv.

Section 143(2)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: “G”, NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2010-11 DCIT, Vs. M/s. Span India Pvt. Ltd., Central Circle-20, New Delhi 227, Okhla Industrial Estate, Phase-III, New Delhi PAN :AAACS0079A (Appellant) (Respondent) And C.O. No.245/Del/2015 [Arising out of ITA No.245/Del/2015] Assessment Year: 2010-11 M/s. Span India Pvt. Ltd., Vs. DCIT, 227, Okhla Industrial Estate, Central Circle-20, New Delhi Phase-III, New Delhi PAN :AAACS0079A (Appellant) (Respondent) Department by Shri N.K. Bansal, Sr.DR Assesse…

ACIT, New Delhi vs. M/S. Samtel Machines and Projects Ltd., New Delhi

The appeals of the Revenue are dismissed

ITA 4467/DEL/2016[2008-09]Status: DisposedITAT Delhi07 Nov 2017AY 2008-09

Bench: Shri N.K. Saini & Shri Joginder Singh

Section 143(3)Section 14A

…आयकर अपील"य अ"धकरण, "द"ल", "यायपीठ, ‘जी’,"द"ल"। IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “G”, DELHI "ी एन.के. सैनी, लेखा सद"य एवं "ी जो"ग"दर "संह, "या"यक सद"य, के सम! Before Shri N.K. Saini, Accountant Member and Shri Joginder Singh, Judicial Member, ITA Nos.4467 & 4468/Del/2016 Assessment Years: 2008-09 & 2009-10 ACIT, M/s. Samtel Machines and Circle-22(1), Projects Ltd. (Earlier known बनाम/ Room No.226, 02nd Floor, as M/s Teletube Electronics Vs. C.R. Building, I.P. Estate, Ltd.), 6th Floor, TDI Centre New Delhi Jasola, New Delhi-110025 (राज"व /Revenue) ("नधा&'रती /Assessee) PAN. No.AAACT626Q Shri…

ACIT, New Delhi vs. M/S. Moonstar Securities Trading & Finance Co. Pvt. Ltd., New Delhi

In the result appeal filed by the assessee is allowed

ITA 4661/DEL/2014[2011-12]Status: DisposedITAT Delhi31 Oct 2017AY 2011-12

Bench: : Shri Bhavnesh Saini & Shri L.P. Sahu

For Appellant: “That theFor Respondent: “1. The

Section 115JSection 14Section 143(1)Section 14ASection 250

…r. 8D and the AO had made disallowance after relying on the decision in the case of Cheminvest Ltd. vs. ITO 317 ITR 86. He further relied on the decisions in Indiabulls Financial Services Ltd. vs. DCIT, 76 Taxmann.com 28 and Nahar Spinning Mills Ltd. vs. CIT, 82 Taxmann.com 154 (P&H). 8. We have heard the rival submissions and have gone through the entire material available on record and we find that the issue involved in these appeals is squarely covered by the order dated 09.06.2017 of coordinate Bench in the case of assessee itself in ITA Nos. 621 to 623/Del./2013 vide order dated 09.06.2017 for the assessmen…

M/S. Moonstar Securities Trading & Finance Co. Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result appeal filed by the assessee is allowed

ITA 4562/DEL/2014[2011-12]Status: DisposedITAT Delhi31 Oct 2017AY 2011-12

Bench: : Shri Bhavnesh Saini & Shri L.P. Sahu

For Appellant: “That theFor Respondent: “1. The

Section 115JSection 14Section 143(1)Section 14ASection 250