SIL Investment Ltd. v. ACIT

148 TTJ 213Income Tax Appellate Tribunal2012#4977 most cited

What is SIL Investment Ltd. v. ACIT authority for?

A claim for deduction made via a note appended to the original return of income, along with a duly filed audit report in Form No. 10CCB certifying such claims, forms an integral part of the return and is admissible.

23

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2025.

Also referred to as

SIL Investment Ltd. v. ACIT · 148 TTJ 213 · Section 80IA · Section 80IB · audit report · Form 10CCB · deduction claim · return of income · appellate authorities

Sections most often in play

Section 143(3)Section 115JBSection 132Section 144BSection 144C(3)Section 153ASection 153CSection 201(1A)

Issues it is cited on

profit split methodfunctional analysissection 92fsection 40(a)(ii)section 115jasection 32(1)(ii)section 115jb(2)section 80hhcdeduction under section 80iadeduction u/s 80iasection 80asection 32(1)

Judgments citing SIL Investment Ltd. v. ACIT

MARUTI SUZUKI INDIA LTD.,NEW DELHI vs. DCIT, NEW DELHI

In the result, all the three appeals of the assessee are allowed as indicated above and the appeal of Revenue is partly allowed

ITA 901/DEL/2017[2012-13]Status: DisposedITAT Delhi08 Oct 2025AY 2012-13

Bench: Shris.Rifaur Rahman & Shri Vimal Kumar

For Appellant: Shri Ajay Vohra, Sr. AdvocateFor Respondent: Shri G.C. Srivastava, Spl. Counsel for the Department
Section 143(3)Section 144CSection 144C(1)Section 144C(5)Section 14ASection 32Section 35Section 43B

…(SC)  HT Media v. PCIT: 399 ITR 576 (Del.)  CIT vs. Taikisha Engineering India Ltd: 370 ITR 338 (Del) 9. He submitted that no disallowance out of administrative expenditure can be made and relied on the following decisions :-  SIL Investment Ltd. v. ACIT: 148 TTJ 213 (Del. Trib.)  DCIT v. Jammu and Kashmir Bank Ltd: 152 TTJ 522 (Asr. Trib.) 10. With regard to investments not resulting in exempt income to be excluded, ld. AR relied on the following decisions :-  PCIT v. Caraf Builders & Constructions (P.) Ltd.: 414 ITR 122 (Del) – SLP filed by the Department dismissed in SLP(C) No. 25130/2019 reported in 26…

DCIT, NEW DELHI vs. M/S. MARUTI SUZUKI INDIA LTD., NEW DELHI

In the result, all the three appeals of the assessee are allowed as indicated above and the appeal of Revenue is partly allowed

ITA 1024/DEL/2016[2011-12]Status: DisposedITAT Delhi08 Oct 2025AY 2011-12

Bench: Shris.Rifaur Rahman & Shri Vimal Kumar

For Appellant: Shri Ajay Vohra, Sr. AdvocateFor Respondent: Shri G.C. Srivastava, Spl. Counsel for the Department
Section 143(3)Section 144CSection 144C(1)Section 144C(5)Section 14ASection 32Section 35Section 43B

…(SC)  HT Media v. PCIT: 399 ITR 576 (Del.)  CIT vs. Taikisha Engineering India Ltd: 370 ITR 338 (Del) 9. He submitted that no disallowance out of administrative expenditure can be made and relied on the following decisions :-  SIL Investment Ltd. v. ACIT: 148 TTJ 213 (Del. Trib.)  DCIT v. Jammu and Kashmir Bank Ltd: 152 TTJ 522 (Asr. Trib.) 10. With regard to investments not resulting in exempt income to be excluded, ld. AR relied on the following decisions :-  PCIT v. Caraf Builders & Constructions (P.) Ltd.: 414 ITR 122 (Del) – SLP filed by the Department dismissed in SLP(C) No. 25130/2019 reported in 26…

SHREE CEMENT LIMITED,BANGUR NAGAR vs. ACIT, CENTRAL CIRCLE, AJMER

In the result, the appeal of the assessee - appellant in ITA No

ITA 1517/JPR/2024[2019-2020]Status: DisposedITAT Jaipur24 Jun 2025AY 2019-2020

Bench: DR. S. SEETHALAKSHMI (Judicial Member)

For Appellant: Shri Dilip B. Desai, FCAFor Respondent: Shri Arvind Kumar, CIT-DR
Section 115JSection 143(1)Section 254Section 36(1)(va)Section 80Section 801A

…mount of deduction made during the course of assessment proceedings is a fresh claim it is a settled position that it can be made before and could be considered by the appellate authorities.” 168. Hon’ble Delhi Tribunal in ACIT vs SIL Investment Ltd. (2012) 148 TTJ 213 (Del) has also held that:- “49. So far as regards the claim made by the assessee, it is on record that the assessee had duly filed the audit report in Form No. 10CCB vide letter dated 7th Nov 2008 before the AO, in which audit report, deductions under s. 80IA(12)/80IB(12) of the Act were duly certified to have been claimed by the assessee. It is…

JCIT CENT. CIR. - 1(4), MUMBAI vs. GRASIM INDUSTRIES LTD, MUMBAI

The appeal of the Revenue is dismissed whereas appeal of the assessee is partly allowed for statistical purposes

ITA 1559/MUM/2018[2010-11]Status: DisposedITAT Mumbai29 Apr 2024AY 2010-11

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 2010-11 Grasim Industries Limited, The Dcit Cc-1(4), Corporate Finance Division, Room No. 902, 9Th Floor, Old Vs. A-2, Aditya Birla Centre, S.K. Cgo Building, M.K. Road, Ahire Marg, Worli, Mumbai-400020. Mumbai-400030. Pan No. Aaacg 4464 B Appellant Respondent Assessment Year: 2010-11 Jcit (Osd), Central Circle- Grasim Industries Limited, 1(4), A-Wing, 2Nd Floor, Aditya Room No. 902, Pratishtha Vs. Birla Centre, S.K. Ahire Bhavan, 9Th Floor, Old Cgo Marg, Worli, Building Annexe, Mumbai-400030. Mumbai-400020. Pan No. Aaacg 4464 B Appellant Respondent Assessee By : Mr. Yogesh Thar & Mr. Chaitanya Joshi Revenue By : Dr. Kishor Dhule, Cit-Dr Date Of Hearing : 03/04/2024 : Date Of Pronouncement 29/04/2024

For Appellant: Mr. Yogesh Thar &For Respondent: Dr. Kishor Dhule, CIT-DR
Section 132(1)Section 143(3)Section 153C

…(Mumbai ITAT) e) Apollo Tyres Ltd Vs ACTT (64 SOT 203) (Cochin ITAT) Apollo Tyres Ltd Vs ACTT (64 SOT 203) (Cochin ITAT) f) DCIT Vs Cosmos Films Ltd (139 ITD 628)(Delhi ITAT) DCIT Vs Cosmos Films Ltd (139 ITD 628)(Delhi ITAT) g) AMIT Vs SIL Investments Ltd. (148 TTJ 213)(Delhi ITAT) AMIT Vs SIL Investments Ltd. (148 TTJ 213)(Delhi ITAT) h) Century Enka Limited Vs DCIT (154 ITD 426)(Kolkatta Century Enka Limited Vs DCIT (154 ITD 426)(Kolkatta ITAT) ITAT) 24.4 In view of the above discu 24.4 In view of the above discussion and respectfully following the ssion and respectfully following the decision of Jurisdiction…

GRASIM INDUSTRIES LTD,MUMBAI vs. DCIT CENT. CIR. - 1(4), MUMBAI

In the result, the appeal of the Revenue is dismissed whereas

ITA 1055/MUM/2018[2010-11]Status: DisposedITAT Mumbai29 Apr 2024AY 2010-11

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal ()

For Appellant: Mr. Yogesh Thar &For Respondent: Dr. Kishor Dhule, CIT-DR
Section 132Section 132(1)Section 143(3)Section 153C

…as High Court) d) MITC Rolling Mills P. Ltd. us. ACIT (Order dated 13.05.2013 in ITA No. 2789/Mит/2012) (Mumbai ITAT) e) Apollo Tyres Ltd Vs ACTT (64 SOT 203) (Cochin ITAT) f) DCIT Vs Cosmos Films Ltd (139 ITD 628)(Delhi ITAT) g) AMIT Vs SIL Investments Ltd. (148 TTJ 213)(Delhi ITAT) h) Century Enka Limited Vs DCIT (154 ITD 426)(Kolkatta ITAT) 24.4 In view of the above discussion and respectfully following the decision of Jurisdictional High Court in the case of CIT Vs Continental Warehousing Corporation (374 ITR 645), this ground of appeal is decided in favour of the Appellant. Thus, the AO is directed not to wi…

SHREE CEMENT LIMITED,BEAWAR vs. NATIONAL FACELESS ASSESSMENT CENTRE, DELHI

In the result, the appeal of the Revenue in ITA No

ITA 500/JPR/2023[215-16]Status: DisposedITAT Jaipur21 Feb 2024

Bench: or at the time of hearing of this appeal.

For Appellant: Sh. Dilip B Desai(C.A.)For Respondent: Sh. Alka Gautam (CIT) (V.H) &
Section 115JSection 143Section 143(3)Section 144BSection 144B(1)(xvi)Section 80Section 80I

…mount of deduction made during the course of assessment proceedings is a fresh claim it is a settled position that it can be made before and could be considered by the appellate authorities.” 168. Hon’ble Delhi Tribunal in ACIT vs SIL Investment Ltd. (2012) 148 TTJ 213 (Del) has also held that:- “49. So far as regards the claim made by the assessee, it is on record that the assessee had duly filed the audit report in Form No. 10CCB vide letter dated 7th Nov 2008 before the AO, in which audit report, deductions under s. 80IA(12)/80IB(12) of the Act were duly certified to have been claimed by the assessee. It is…

SHREE CEMENT LIMITED,BEAWAR vs. NATIONAL FACELESS ASSESSMENT CENTRE, DEPUTY COMMISSIONEROF INCOME TAX, CIRCLE -2, AJMER, AJMER

In the result, the appeal of the Revenue in ITA No

ITA 496/JPR/2023[2016-17]Status: DisposedITAT Jaipur21 Feb 2024AY 2016-17

Bench: or at the time of hearing of this appeal.

For Appellant: Sh. Dilip B Desai(C.A.)For Respondent: Sh. Alka Gautam (CIT) (V.H) &
Section 115JSection 143Section 143(3)Section 144BSection 144B(1)(xvi)Section 80Section 80I

…mount of deduction made during the course of assessment proceedings is a fresh claim it is a settled position that it can be made before and could be considered by the appellate authorities.” 168. Hon’ble Delhi Tribunal in ACIT vs SIL Investment Ltd. (2012) 148 TTJ 213 (Del) has also held that:- “49. So far as regards the claim made by the assessee, it is on record that the assessee had duly filed the audit report in Form No. 10CCB vide letter dated 7th Nov 2008 before the AO, in which audit report, deductions under s. 80IA(12)/80IB(12) of the Act were duly certified to have been claimed by the assessee. It is…

TRIVENI ENGINEERING & INDUSTRIES LTD.,NOIDA vs. ACIT, NEW DELHI

ITA 1959/DEL/2016[2005-06]Status: DisposedITAT Delhi06 Aug 2020AY 2005-06

Bench: Shri R. K. Panda & Ms Suchitra Kamble

Section 115JSection 143(1)Section 143(2)Section 14A

…ala High Court in case of Catholic Syrian Bank (Supra), the decision of Ahmedabad Bench of Tribunal in case of ACIT Vs. Torrent Pharmaceuticals Ltd 137 ITD 301 as well as the decision of the Delhi Bench of the Tribunal in case of SIL Investment Ltd. vs. ACIT: 148 TTJ 213 (Del.), wherein the Tribunal held that no disallowance could be made under Section 14A of the Act out of audit fees, normal travelling expenses, etc. The Ld. AR also referred the decision of Amritsar Bench of the Tribunal in case of DCIT v. Jammu and Kashmir Bank Ltd. 152 TTJ 522. In the light of the aforesaid, the Ld. AR submitted that there is…

TRIVENI ENGINEERING & INDUSTRIES LTD.,NOIDA vs. ACIT, NEW DELHI

ITA 1958/DEL/2016[2004-05]Status: DisposedITAT Delhi06 Aug 2020AY 2004-05

Bench: Shri R. K. Panda & Ms Suchitra Kamble

Section 115JSection 143(1)Section 143(2)Section 14A

…ala High Court in case of Catholic Syrian Bank (Supra), the decision of Ahmedabad Bench of Tribunal in case of ACIT Vs. Torrent Pharmaceuticals Ltd 137 ITD 301 as well as the decision of the Delhi Bench of the Tribunal in case of SIL Investment Ltd. vs. ACIT: 148 TTJ 213 (Del.), wherein the Tribunal held that no disallowance could be made under Section 14A of the Act out of audit fees, normal travelling expenses, etc. The Ld. AR also referred the decision of Amritsar Bench of the Tribunal in case of DCIT v. Jammu and Kashmir Bank Ltd. 152 TTJ 522. In the light of the aforesaid, the Ld. AR submitted that there is…

TRIVENI ENGINEERING & INDUSTRIES LTD.,NOIDA vs. ACIT, NEW DELHI

ITA 1957/DEL/2016[2003-04]Status: DisposedITAT Delhi06 Aug 2020AY 2003-04

Bench: Shri R. K. Panda & Ms Suchitra Kamble

Section 115JSection 143(1)Section 143(2)Section 14A

…ala High Court in case of Catholic Syrian Bank (Supra), the decision of Ahmedabad Bench of Tribunal in case of ACIT Vs. Torrent Pharmaceuticals Ltd 137 ITD 301 as well as the decision of the Delhi Bench of the Tribunal in case of SIL Investment Ltd. vs. ACIT: 148 TTJ 213 (Del.), wherein the Tribunal held that no disallowance could be made under Section 14A of the Act out of audit fees, normal travelling expenses, etc. The Ld. AR also referred the decision of Amritsar Bench of the Tribunal in case of DCIT v. Jammu and Kashmir Bank Ltd. 152 TTJ 522. In the light of the aforesaid, the Ld. AR submitted that there is…

TRIVENI ENGINEERING & INDUSTRIES LTD.,NOIDA vs. ACIT, NEW DELHI

ITA 1956/DEL/2016[2002-03]Status: DisposedITAT Delhi06 Aug 2020AY 2002-03

Bench: Shri R. K. Panda & Ms Suchitra Kamble

Section 115JSection 143(1)Section 143(2)Section 14A

…ala High Court in case of Catholic Syrian Bank (Supra), the decision of Ahmedabad Bench of Tribunal in case of ACIT Vs. Torrent Pharmaceuticals Ltd 137 ITD 301 as well as the decision of the Delhi Bench of the Tribunal in case of SIL Investment Ltd. vs. ACIT: 148 TTJ 213 (Del.), wherein the Tribunal held that no disallowance could be made under Section 14A of the Act out of audit fees, normal travelling expenses, etc. The Ld. AR also referred the decision of Amritsar Bench of the Tribunal in case of DCIT v. Jammu and Kashmir Bank Ltd. 152 TTJ 522. In the light of the aforesaid, the Ld. AR submitted that there is…

TRIVENI ENGINEERING & INDUSTRIES LTD.,NOIDA vs. ADDL. CIT, NEW DELHI

ITA 1955/DEL/2016[2001-02]Status: DisposedITAT Delhi06 Aug 2020AY 2001-02

Bench: Shri R. K. Panda & Ms Suchitra Kamble

Section 115JSection 143(1)Section 143(2)Section 14A

…ala High Court in case of Catholic Syrian Bank (Supra), the decision of Ahmedabad Bench of Tribunal in case of ACIT Vs. Torrent Pharmaceuticals Ltd 137 ITD 301 as well as the decision of the Delhi Bench of the Tribunal in case of SIL Investment Ltd. vs. ACIT: 148 TTJ 213 (Del.), wherein the Tribunal held that no disallowance could be made under Section 14A of the Act out of audit fees, normal travelling expenses, etc. The Ld. AR also referred the decision of Amritsar Bench of the Tribunal in case of DCIT v. Jammu and Kashmir Bank Ltd. 152 TTJ 522. In the light of the aforesaid, the Ld. AR submitted that there is…

NIIT TECHNOLOGIES LTD.,NEW DELHI vs. ACIT, NEW DELHI

In the result, both the appeals of the assessee are partly allowed and the appeal of Revenue for assessment year 2007-08

ITA 5525/DEL/2013[2008-09]Status: DisposedITAT Delhi28 Jan 2020AY 2008-09

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

For Appellant: 1. That the Commissioner of Income-Tax (Appeals) erred on facts and in law in up
Section 14ASection 35D

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’, NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER ITA Nos. 5491 & 5492/Del/2013 Assessment Year: 2007-08 & 2008-09 ACIT, Vs. M/s. NIIT Technologies Ltd., Circle-13(1), 8, Balaji Estate, 1st Floor, New Delhi Guru Ravi Das Marg, Kalkaji, New Delhi PAN :AAACN0332P (Appellant) (Respondent) And ITA No.5524 & 5525/Del/2013 Assessment Year: 2007-08 & 2008-09 M/s. NIIT Technologies Ltd., Vs. ACIT, 8, Balaji Estate, 1st Floor, Circle-13(1), Guru Ravi Das Marg, Kalkaji, New Delhi New Delhi PAN :AAACN0332P (Appellant) (Resp…

NIIT TECHNOLOGIES LTD.,NEW DELHI vs. ACIT, NEW DELHI

In the result, both the appeals of the assessee are partly allowed and the appeal of Revenue for assessment year 2007-08

ITA 5524/DEL/2013[2007-08]Status: DisposedITAT Delhi28 Jan 2020AY 2007-08

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

For Appellant: 1. That the Commissioner of Income-Tax (Appeals) erred on facts and in law in up
Section 14ASection 35D

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’, NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER ITA Nos. 5491 & 5492/Del/2013 Assessment Year: 2007-08 & 2008-09 ACIT, Vs. M/s. NIIT Technologies Ltd., Circle-13(1), 8, Balaji Estate, 1st Floor, New Delhi Guru Ravi Das Marg, Kalkaji, New Delhi PAN :AAACN0332P (Appellant) (Respondent) And ITA No.5524 & 5525/Del/2013 Assessment Year: 2007-08 & 2008-09 M/s. NIIT Technologies Ltd., Vs. ACIT, 8, Balaji Estate, 1st Floor, Circle-13(1), Guru Ravi Das Marg, Kalkaji, New Delhi New Delhi PAN :AAACN0332P (Appellant) (Resp…

ACIT, NEW DELHI vs. M/S NIIT TECHNOLOGIES LTD.,, NEW DELHI

In the result, both the appeals of the assessee are partly allowed and the appeal of Revenue for assessment year 2007-08

ITA 5492/DEL/2013[2008-09]Status: DisposedITAT Delhi28 Jan 2020AY 2008-09

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

For Appellant: 1. That the Commissioner of Income-Tax (Appeals) erred on facts and in law in up
Section 14ASection 35D

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’, NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER ITA Nos. 5491 & 5492/Del/2013 Assessment Year: 2007-08 & 2008-09 ACIT, Vs. M/s. NIIT Technologies Ltd., Circle-13(1), 8, Balaji Estate, 1st Floor, New Delhi Guru Ravi Das Marg, Kalkaji, New Delhi PAN :AAACN0332P (Appellant) (Respondent) And ITA No.5524 & 5525/Del/2013 Assessment Year: 2007-08 & 2008-09 M/s. NIIT Technologies Ltd., Vs. ACIT, 8, Balaji Estate, 1st Floor, Circle-13(1), Guru Ravi Das Marg, Kalkaji, New Delhi New Delhi PAN :AAACN0332P (Appellant) (Resp…

ACIT, NEW DELHI vs. M/S NIIT TECHNOLOGIES LTD.,, NEW DELHI

In the result, both the appeals of the assessee are partly allowed and the appeal of Revenue for assessment year 2007-08

ITA 5491/DEL/2013[2007-08]Status: DisposedITAT Delhi28 Jan 2020AY 2007-08

Bench: Shri Bhavnesh Saini & Shri O.P. Kant

For Appellant: 1. That the Commissioner of Income-Tax (Appeals) erred on facts and in law in up
Section 14ASection 35D

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘E’, NEW DELHI BEFORE SHRI BHAVNESH SAINI, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER ITA Nos. 5491 & 5492/Del/2013 Assessment Year: 2007-08 & 2008-09 ACIT, Vs. M/s. NIIT Technologies Ltd., Circle-13(1), 8, Balaji Estate, 1st Floor, New Delhi Guru Ravi Das Marg, Kalkaji, New Delhi PAN :AAACN0332P (Appellant) (Respondent) And ITA No.5524 & 5525/Del/2013 Assessment Year: 2007-08 & 2008-09 M/s. NIIT Technologies Ltd., Vs. ACIT, 8, Balaji Estate, 1st Floor, Circle-13(1), Guru Ravi Das Marg, Kalkaji, New Delhi New Delhi PAN :AAACN0332P (Appellant) (Resp…

MARUTI SUZUKI INDIA LTD.,NEW DELHI vs. ADDL. CIT, NEW DELHI

Appeal of the assessee is partly allowed for statistical purpose

ITA 467/DEL/2014[2009-10]Status: DisposedITAT Delhi17 Oct 2018AY 2009-10

Bench: Shri R. K. Panda & Ms Suchitra Kamblei.T.A .No. 467/Del/2014 (A.Y 2009-10)

Section 143(3)Section 144CSection 144C(5)Section 43Section 43B

…ncurred; and (b) such expenditure must be incurred "in relation to" the earning of exempt income, which means that there must be some nexus between the actual expenditure and the exempt income. In this regard he placed reliance on SIL Investment Ltd. vs ACIT: 148 TTJ 213 (Del.) , M/s Multi Commodity Exchange of (India) 66 Ltd. Vs. DCIT: ITA No.1050/Mum/2010 (Mum.), M/s. Auchtel Products Ltd. vs ACIT: I.T.A. No. 3183 /Mum/2011 (Mum.), Om Era Engineering (P) Ltd. vs ITO: ITA No. 3913/D/2010 (Del.), Minda Investments Ltd. v. DCIT: 138 TTJ 240 (Del.), Punjab National Bank V. DCIT: 103 TTJ 908 (Del.), Vidyut Investm…

MARUTI SUZUKI INDIA LTD.,NEW DELHI vs. ADDL. CIT, NEW DELHI

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

ITA 6021/DEL/2012[2008-09]Status: DisposedITAT Delhi09 Nov 2017AY 2008-09

Bench: Shri N.K. Saini & Shri K.N. Charry

Section 143(3)Section 144CSection 144C(5)Section 14ASection 35DSection 43BSection 92C

…ncurred; and (b) such expenditure must be incurred “in relation to” the earning of exempt income, which means that there must be some nexus between the actual expenditure and the exempt income. In this regard he placed reliance on SIL Investment Ltd. vs ACIT: 148 TTJ 213 (Del.) , M/s Multi Commodity Exchange of (India) Ltd. Vs. DCIT: ITA No.1050/Mum/2010 (Mum.), M/s. Auchtel Products Ltd. vs ACIT: I.T.A. No. 3183 /Mum/2011 (Mum.), Om Era Engineering (P) Ltd. vs ITO: ITA No. 3913/D/2010 (Del.), Minda Investments Ltd. v. DCIT: 138 TTJ 240 (Del.), Punjab National Bank V. DCIT: 103 TTJ 908 (Del.), Vidyut Investment L…

DCIT (LTU), NEW DELHI vs. M/S. EXL SERVICE.COM (INDIA) PVT. LTD., NEW DELHI

In the result, the appeal by the assessee as well as ofthe department are partly allowed for statistical purposes

ITA 615/DEL/2015[2010-11]Status: DisposedITAT Delhi03 Jan 2017AY 2010-11

Bench: Sh. N. K. Saini, Am & Sh. Kuldip Singh, Jm Ita No. 302/Del/2015 : Asstt. Year : 2010-11 Exl Service.Com (India) Pvt. Ltd., Vs Deputy Commissioner Of Income 414, 4Th Floor, Dlf Jasola, Tax, Large Tax Payer Unit, Tower-B, Plot No. 10 & 11, Dda New Delhi District Centre, Jasola, New Delhi-110044 (Appellant) (Respondent) Ita No. 615/Del/2015 : Asstt. Year : 2010-11 Deputy Commissioner Of Income Vs Exl Service.Com (India) Pvt. Ltd., 414, 4Th Floor, Dlf Jasola, Tower- Tax, Circle-1 (Ltu), New Delhi-110017 B, Plot No. 10 & 11, Dda District Centre, Jasola, New Delhi-110044 (Appellant) (Respondent) Pan No. Aaace5174C Assessee By : Sh. Ajay Vohra, Adv. Sh. Abhishek Agarwal, Adv. Revenue By : Sh. Piyush Jain, Cit Dr Date Of Hearing : 07.10.2017 Date Of Pronouncement : 03.01.2017 Order Per N. K. Saini, Am:

For Appellant: Sh. Ajay Vohra, AdvFor Respondent: Sh. Piyush Jain, CIT DR
Section 143(3)Section 92D

…Gujarat Power Corporation Ltd. in ITA No. 1587/2009 " G.D. Metsteel (P) Ltd. Vs ACIT (2011) 47 SOT 62 (Mum.) (Trib.) " ACIT Vs Punjab State Coop. & Mktg. (Chd. Trib.) " CIT Vs Adarsh Kumar Goel (2011) 199 Taxmann 149 (P&H) (Mag.) " ACIT Vs SIL Investment Ld. 148 TTJ 213 (Del.) 33. It was also submitted that no disallowance on account of administrative and other expenses can be made as these are fixed in nature and does not, in any way, relate to or vary with the investments made for earning exempt income and that for the purpose of computing disallowance, only investments which actually yielded exempt income dur…

EXL SERVICE.COM (INDIA) PVT. LTD.,NEW DELHI vs. DCIT (LTU), NEW DELHI

In the result, the appeal by the assessee as well as ofthe department are partly allowed for statistical purposes

ITA 302/DEL/2015[2010-11]Status: DisposedITAT Delhi03 Jan 2017AY 2010-11

Bench: Sh. N. K. Saini, Am & Sh. Kuldip Singh, Jm Ita No. 302/Del/2015 : Asstt. Year : 2010-11 Exl Service.Com (India) Pvt. Ltd., Vs Deputy Commissioner Of Income 414, 4Th Floor, Dlf Jasola, Tax, Large Tax Payer Unit, Tower-B, Plot No. 10 & 11, Dda New Delhi District Centre, Jasola, New Delhi-110044 (Appellant) (Respondent) Ita No. 615/Del/2015 : Asstt. Year : 2010-11 Deputy Commissioner Of Income Vs Exl Service.Com (India) Pvt. Ltd., 414, 4Th Floor, Dlf Jasola, Tower- Tax, Circle-1 (Ltu), New Delhi-110017 B, Plot No. 10 & 11, Dda District Centre, Jasola, New Delhi-110044 (Appellant) (Respondent) Pan No. Aaace5174C Assessee By : Sh. Ajay Vohra, Adv. Sh. Abhishek Agarwal, Adv. Revenue By : Sh. Piyush Jain, Cit Dr Date Of Hearing : 07.10.2017 Date Of Pronouncement : 03.01.2017 Order Per N. K. Saini, Am:

For Appellant: Sh. Ajay Vohra, AdvFor Respondent: Sh. Piyush Jain, CIT DR
Section 143(3)Section 92D

…Gujarat Power Corporation Ltd. in ITA No. 1587/2009 " G.D. Metsteel (P) Ltd. Vs ACIT (2011) 47 SOT 62 (Mum.) (Trib.) " ACIT Vs Punjab State Coop. & Mktg. (Chd. Trib.) " CIT Vs Adarsh Kumar Goel (2011) 199 Taxmann 149 (P&H) (Mag.) " ACIT Vs SIL Investment Ld. 148 TTJ 213 (Del.) 33. It was also submitted that no disallowance on account of administrative and other expenses can be made as these are fixed in nature and does not, in any way, relate to or vary with the investments made for earning exempt income and that for the purpose of computing disallowance, only investments which actually yielded exempt income dur…

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SIL Investment Ltd. v. ACIT (148 TTJ 213) — Cited in 23 Judgments | BharatTax