Sling Media (P.) Ltd. v. DCIT

194 ITD 1Income Tax Appellate Tribunal2022#5606 most cited

What is Sling Media (P.) Ltd. v. DCIT authority for?

Expenditure incurred on Corporate Social Responsibility (CSR) cannot be allowed as a deduction under Section 37(1) of the Income-tax Act, 1961, following Explanation 2 to Section 37(1) introduced by Finance Act No. 2 of 2014.

21

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2022 to 2026.

Also referred to as

Sling Media (P.) Ltd. · Section 37(1) · Section 80G · CSR expenditure · disallowance of CSR expenditure · Explanation 2 to Section 37(1) · business expenditure · Finance Act No. 2 of 2014

Issues it is cited on

Judgments citing Sling Media (P.) Ltd. v. DCIT

Mckinsey Global Capabilities and Services Private Limited (Mgcs) [Mgsipl Now Merged With Mgcs], Haryana vs. Additional / Joint / Deputy / Assistant Commissioner of Income Tax / Income-Tax Officer, Delhi

Appeal is allowed

ITA 5314/DEL/2025[2018-19]Status: DisposedITAT Delhi15 Jan 2026AY 2018-19

Bench: Sh. Satbeer Singh Godara & Sh. Amitabh Shuklaita No. 5314/Del/2025 : Asstt. Year : 2018-19 Mckinsey Global Capabilities & Vs Cit(A)/Nfac, Services Pvt. Ltd. (Mckinsey Global Delhi Services India Pvt. Ltd.), 3Rd Floor, Block-Iii, Vatika Business Park, Sector-49, Sohna Road, Gurgaon-12201 (Appellant) (Respondent) Pan No. Aaccm2356G Assessee By : Sh. Nikhil Tiwari, Ca Revenue By : Ms. Ankush Kalra, Sr. Dr Date Of Hearing: 15.01.2026 Date Of Pronouncement: 15.01.2026 Order Per Satbeer Singh Godara: This Assessee’S Appeal For Assessment Year 2018-19, Arises Against The Cit(A)/Nfac, Delhi’S Din & Order No. Itba/Nfac/S/250/2025–26/1077218408(1) Dated 19.06.2025, In Proceedings U/S 143(3) Of The Income Tax Act, 1961 (In Short “The Act”).

For Appellant: Sh. Nikhil Tiwari, CAFor Respondent: Ms. Ankush Kalra, Sr. DR
Section 143(3)Section 37(1)Section 80G

…& Services Pvt. Ltd. FNF India Private Limited vs ACIT: 133 taxmann.com - 251 (Bang Trib.) Infinera India (P.) Ltd vs. JCIT: 194 ITD 463 (Bang - Trib.) First American (India) Private Limited: ITA No. - 1762/Bang/2019 (Bang. Trib) Sling Media (P) Ltd vs. DCIT: 194 ITD 1 (Bang Trib.) - JMS Mining (P.) Ltd vs PCIT: 130 taxmann.com 118 - (Kol Trib.) DCIT vs. Peerless General Finance & Investment Co - Ltd: 112 taxmann.com 410 (Kol Trib.) Diamond Beverages Private Limited vs PCIT: ITA - No.208/Kol/2022 (Kol Trib.) Power Mech Projects Ltd vs DCIT: ITA - No.155/Hyd/2023 (Hyd Trib.) Supreme Buildestates Pvt Ltd vs DCIT: I…

ACIT, Circle-7(1), Delhi vs. Fis Global Business Solutions India Private Limited, Delhi

In the result, the appeal of the revenue as well as cross objection of the assessee are dismissed

ITA 5002/DEL/2025[2020-21]Status: DisposedITAT Delhi14 Jan 2026AY 2020-21

Bench: Shri C.N. Prasad & Shri Naveen Chandra[Assessment Year: 2020-21] Dcit Vs. Fis Global Business Solutions New Delhi India Private Limited S-405, Lower Ground Floor, Greater Kailash, Part Ii New Delhi Pan No.Aaach2851H Appellant Respondent Co. No. 213/Del/2025 (In Ita No.5002/Del/2025) [Assessment Year: 2020-21] Fis Global Business Vs. Dcit Solutions India Private New Delhi Limited S-405, Lower Ground Floor, Greater Kailash, Part Ii New Delhi Pan No.Aaach2851H Appellant Respondent Revenue By Ms. Ankush Kalra, Sr. Dr Assessee By Sh. Vishal Kalra, Advocate Ms. Reema Grewal, Ca Sh. Kashish Gupta, Advocate Date Of Hearing 18.11.2025 Date Of Pronouncement 14.01.2026

Section 143(2)Section 37(1)

…ited the following decisions for the same proposition of law. FNF India Private Limited vs ACIT: 133 taxmann.com 251 (Bang Trib.) Infinera India (P.) Ltd vs. JCIT: 194 ITD 463 ( Bang Trib.) First American (India) Private Limited: Sling Media (P) Ltd vs. DCIT: 194 ITD 1 (Bang Trib.) JMS Mining (P.) Ltd vs PCIT: 130 taxmann.com 118 (Kol Trib.) DCIT vs. Peerless General Finance & Investment Co Ltd: 112 taxmann.com 410 (Kol Trib.) Diamond Beverages Private Limited vs PCIT: ITA No.208/Kol/2022 (Kol Trib.) Power Mech Projects Ltd vs DCIT: Supreme Buildestates Pvt Ltd vs DCIT: Naik Seafoods Pvt Ltd vs. PCIT: ITA 490/Mum…

Delhi Duty Services Pvt Ltd, Delhi vs. ACIT, Circle-7(1), Delhi

In the result, the appeal of the assessee is allowed

ITA 784/DEL/2025[2016-17]Status: DisposedITAT Delhi30 Jul 2025AY 2016-17

Bench: Shri Satbeer Singh Godara & Shri Avdhesh Kumar Mishraita No.784/Del./2025, A.Y. 2016-17 Delhi Duty Services Pvt. Ltd. Assistant Commissioner Of Aero Hub At Cargo City, Income Tax, Circle-7(1), 1St Floor, Pac, Vs. C. R. Building, I. P. Estate Near Cargo Gate-5, New Delhi Igi Airport, New Delhi Pan: Aadcd2518C (Appellant) (Respondent) Appellant By Sh. Ankit B. Agrawal, Ca Ms. Komal Goyal, Ca Respondent By Sh. Om Prakash, Sr. Dr Date Of Hearing 30/07/2025 Date Of Pronouncement 30/07/2025 Order Per Avdhesh Kumar Mishra, Am This Appeal Of The Assessee For Assessment Year (‘Ay’) 2016-17 Is Directed Against The Order Dated 13.12.2024 Of The Commissioner Of Income Tax (Appeals)-26, New Delhi [‘Cit(A)’].

Section 143(3)Section 154Section 80G

…ITA No. 1576/Del/2022) (SA No.425/Del/2024), Credit Suisse Services (India) private Limited (ITA. No.44/Pun/2024), Godfrey Phillips India Ltd. (ITA No. 1218/Mum/2023), Infinera India (P.) Ltd. [2022] 137 taxmann.com 197 (Bangalore Trib.), Sling Media (P) Ltd. 194 ITD 1 (bang. Trib.), JMS Mining (P) Ltd. 130 taxmann.com 118 (Kol. Trib.), Power Mech Projects Ltd. 156 taxmann.com 575 (Hyd. Trib.), so on. 5. On the other hand, the Ld. Sr. DR, placing emphasis on the finding of the Ld. CIT(A), prayed for dismissal of the appeal. 6. We have heard both parties and have perused the material available on the record. We…

First Abu Dhabi Bank Pjsc, Mumbai vs. Deputy Commissioner of Income Tax (International Taxation)-Circle 2(3)(1), Mumbai

In the result, the appeal of the assessee is partly allowed

ITA 3279/MUM/2023[2020-21]Status: DisposedITAT Mumbai27 Feb 2024AY 2020-21

Bench: Shri Amit Shukla & Shri Amarjit Singhfirst Abu Dhabi Bank Vs. Deputy Commissioner Of Pjsc, Unit No.1101 & Income-Tax (It), Circle 1201 Platina Building, C- 2(3)(1), Room No. 1614, 59, G Block, Bandra Kurla 16Th Floor, Air India Complex, Bandra East, Building, Nariman Point, Mumbai – 400051 Mumbai – 400021 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No:Aaecn2845F Appellant .. Respondent Appellant By : Madhur Agarwal Respondent By : Anil Sant Date Of Hearing 07.02.2024 Date Of Pronouncement 27.02.2024 आदेश / O R D E R Per Amarjit Singh (Am): This Appeal Filed By The Assessee Is Directed Against The Order Passed By The Deputy Commissioner Of Income Tax, International Taxation, Circle 2(3)(1), Mumbai-2, Dated 20.07.2023 For A.Y. 2020-21. The Assessee Has Raised The Following Grounds Before Us: 1. Ground No. 1: The Learned Ao Has, On The Facts & Circumstances Of The Case & In Law, Erred In Initiating & Completing Assessment Proceedings Under Section 143(3) Of The Act Without Issuing A Valid Notice Under Section 143(2) Of The Act Ie, The Notice Under Section 143(2) Of The Act Dated 29 June 2021 For Initiating Assessment Was Issued By National Faceless Assessment Centre (Nafac) Instead Of Being Issued By The Learned Ao (I.E Jurisdictional Assessing Officer) 2. Ground No. 2:

For Appellant: Madhur AgarwalFor Respondent: Anil Sant
Section 143(2)Section 143(3)Section 153Section 155(18)Section 270ASection 80G

…P a g e | 1 First Abu Dhabi Bank Vs. DCIT(IT) Circle 2(3)(1) IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER First Abu Dhabi Bank Vs. Deputy Commissioner of PJSC, Unit No.1101 and Income-tax (IT), Circle 1201 Platina Building, C- 2(3)(1), Room No. 1614, 59, G Block, Bandra Kurla 16th Floor, Air India Complex, Bandra East, Building, Nariman Point, Mumbai – 400051 Mumbai – 400021 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No:AAECN2845F Appellant .. Respondent Appellant by : Madhur Agarwal Respondent by : Anil Sant Date of Hearing 07…

Savita Oil Technologies Ltd, Mumbai vs. ACIT, CC-8(4), Mumbai

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

ITA 1258/MUM/2023[2017-18]Status: DisposedITAT Mumbai25 Oct 2023AY 2017-18

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T.A. No.1258/Mum/2023 (निर्धारण वर्ा / Assessment Year: 2017-18) Savita Oil Technologies बिधम/ Acit, Central Circle-8(4) Ltd. Room No. 659, Aayakar Vs. 66/67, Nariman Bhavan, Bhavan, M. K. Road, Nariman Point, Mumbai- New Marine Line, 400021. Mumbai-400020. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaafs3513J (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Yogesh Thar/Chaitanya Joshi Revenue By: Shri Ram Krishna Kedia (Sr. Ar) Shri Virabhadra Mahanjan (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 04/07/2023/ (20/10/2023) घोषणा की तारीख /Date Of Pronouncement: 25/10/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Against The Order Of The Ld. Commissioner Of Income Tax-50, Mumbai Dated 24.02.2023 For Assessment Year 2017-18. 2. The First Ground Of Appeal Of The Assessee Is As Under: - “1(A) The Appellant Submits That The Learned Commissioner Of Income-Tax (Appeals) [(“Cit(A)”)] Erred In Not Allowing The Claim Towards Expenditure On Account Of Gratuity Representing Amount Actual Paid To An Approved Gratuity Fund Of Rs.83,69,981/- Representing Employer'S Contribution. (B) The Appellant Submits That Cit(A) Failed To Appreciate That The Aforesaid Amount Of Rs.83,69,981/- Was Paid On Or Before The Due Date For Filing Its Return Of Income For Assessment Year 2017-18 To An Approved Gratuity Fund

For Appellant: Shri Yogesh Thar/Chaitanya JoshiFor Respondent: Shri Ram Krishna Kedia (Sr. AR)
Section 139(1)Section 143(3)Section 36(1)(v)Section 40A(7)Section 43BSection 80GSection 80I

…es Pvt. Ltd. V JCIT (2020) (117 taxmann.com 535, order dated June 15, 2020) 12 A.Y. 2017-18 Savita Oil Technologies Ltd (viii) Infinera India (P) Ltd. V JCIT (2022) (194 ITD 463, order dated February 23, 2022) (Bang) (ix) Sling Media (P.) Ltd. V DCIT (2022) (194 ITD 1, order dated November 30,2021) (Bang) 15. We note that similar issue had cropped up before Co-ordinate Bench of this Tribunal [Kolkata Bench in the case of M/s JMS Mining Pvt. Ltd. Vs. PCIT ITA. No. 146/Kol/2021 for AY. 2016-17] (2021) (130 taxmann.com 118) wherein the Tribunal has held as under: - “17. Coming next to the legality/correctness of t…

Citrix R & D India Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle- 2(1)(1), Bangalore

In the result, the appeal filed by the assessee stands allowed partly as indicated herein above

ITA 220/BANG/2021[2016-17`]Status: DisposedITAT Bangalore25 Aug 2022

Bench: Shri Chandra Poojari & Smt. Beena Pillaiit(Tp)A No. 220/Bang/2021 Assessment Year : 2016-17 M/S. Citrix R&D India Pvt. Ltd., The Deputy Prestige Dynasty, Commissioner Of Ground Floor, Income Tax, 33/2, Ulsoor Road, Circle – 2(1)(1), Bangalore – 560042. Vs. Bangalore. Pan: Aabcn3639C Appellant Respondent Assessee By : Shri Sumit Khurana, Ca Revenue By : Shri M. Mathivanan, Cit-Dr Date Of Hearing : 04-07-2022 Date Of Pronouncement : 25-08-2022 Order Per Beena Pillaipresent Appeal By The Assessee Has Been Filed By Assessee Against The Assessment Order Dated 30/03/2021 Passed By The National E-Assessment Centre, Delhi Relating To Assessment Year 2016-17 On Following Grounds Of Appeal: “The Grounds Mentioned Herein By The Appellant Are Without Prejudice To One Another. 1. That The Order Passed By The Learned Ao To The Extent Prejudicial To The Appellant, Is Bad In Law & Liable To Be Quashed. Transfer Pricing - 2. That The National E-Assessment Centre, Delhi / Deputy Commissioner Of Income Tax, Circle 2(1)(1), Bangalore ("Assessing Officer" Or "Learned Ao") & The Dispute Resolution Panel - 1 ("Learned Panel" Or "Learned Drp")

For Appellant: Shri Sumit Khurana, CAFor Respondent: Shri M. Mathivanan, CIT-DR

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER IT(TP)A No. 220/Bang/2021 Assessment Year : 2016-17 M/s. Citrix R&D India Pvt. Ltd., The Deputy Prestige Dynasty, Commissioner of Ground Floor, Income Tax, 33/2, Ulsoor Road, Circle – 2(1)(1), Bangalore – 560042. Vs. Bangalore. PAN: AABCN3639C APPELLANT RESPONDENT Assessee by : Shri Sumit Khurana, CA Revenue by : Shri M. Mathivanan, CIT-DR Date of Hearing : 04-07-2022 Date of Pronouncement : 25-08-2022 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal by the assesse…

Sling Media (P.) Ltd. v. DCIT (194 ITD 1) — Cited in 21 Judgments | BharatTax