Sonata Information Technology Ltd. v. DCIT

25 SOT 57Income Tax Appellate Tribunal2008#23960 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2021.

Judgments citing Sonata Information Technology Ltd. v. DCIT

Pnnj Industries P.Ltd, Navi Mumbai vs. ITO, W-15(2)(4), Mumbai

In the result, assessee’s appeal is allowed in terms indicated above

ITA 1131/MUM/2019[2013-14]Status: DisposedITAT Mumbai27 Jul 2021AY 2013-14

Bench: Shri Mahavir Singh & Shri S. Rifaur Rahman

For Appellant: Shri Narayan AtalFor Respondent: Ms. Shreekala Pardeshi
Section 10(34)Section 143(3)Section 14A

…me of ` 3,70,034. In support of his contentions, he relied upon the following decisions:– i) Godrej & Boyce Mfg. Co. Ltd. v/s DCIT & Anr., [2010] 234 CTR 001 (Bom.); ii) Cheminvest Ltd. v/s ITO, 317 ITR 86 (AT); iii) Sanchayita Mercantile Pvt. Ltd. v/s ACIT, 25 SOT 57 (Mum.). 5. The learned Departmental Representative relied upon the orders of the authorities below. 6 M/s. PN NJ Industries Pvt. Ltd. 6. Considered the rival submissions and perused the material on record. We find that the learned Authorised Representative fairly conceded for the disallowance made to the extent of dividend income earned. With re…

Crawford Plantation Pvt Ltd., Kolkata vs. ITO, Ward-7(4), Kolkata

In the result, the appeal of the assessee is allowed

ITA 1538/KOL/2016[2012-13]Status: DisposedITAT Kolkata30 Nov 2016AY 2012-13

Bench: Shri M. Balaganesh, Am & Shri S. S. Viswanethra Ravi, Jm]

For Appellant: N o n eFor Respondent: Md. Ghayas Uddin, JCIT, Sr. DR
Section 143(3)Section 14A

…g dividend income and there is no provision in the Act which says that the disallowance should not exceed exempt income. In support of this, he placed reliance on the decision of ITAT, Mumbai Bench in the case of Sanchayita Mercantile (P) Ltd. Vs. ACIT (2008) 25 SOT 57 (Mum). 2.4. We have heard rival submissions and gone through the facts and circumstances of the case. The facts stated hereinabove remained undisputed and hence, the same are not reiterated for the sake of brevity. We find that the provisions of section 14A of the Act are very clear in considering expenditure which were incurred for earning any in…

D.C.I.T Cir - 6, Kolkata vs. M/S Descon Ltd, Kolkata

In the result, the revenue’s appeal is dismissed and the Cross Objection of the assessee is partly allowed for statistical purposes

ITA 1988/KOL/2013[2008-09]Status: DisposedITAT Kolkata24 Aug 2016AY 2008-09

Bench: Shri M. Balaganesh, Am & Shri K. Narasimha Chary, Jm]

For Appellant: N o n eFor Respondent: Shri Divakar Chakraborty, JCIT, Sr. DR
Section 143(3)Section 14A

…ddl. CIT reported in (2012) 18 taxmann.com 146 (Del.); iv) Cheminvest Ltd. Vs. ITO reported in (2009) 121 ITR 318 (Del)(SB); v) Sonata Information Technology Ltd. Vs. DCIT reported in 2012-TIOL-721- ITAT-MUM: vi) Sanchayita Mercantile (P) Ltd. Vs. ACIT (2008) 25 SOT 57 (Mum) and 6 ITA No. 1988/Kol/2013 & CO No.122 of 2013 Descon Ltd., AY 2008-09 vii) CIT Vs. RKBK Fiscal Services Pvt. Ltd. (2013)-TIOL-188-HC-Kol-IT and stated that it is for the assessee to state the source of investment to earn exempt income by production of materials that such investments were made with the funds available in the hands of the ass…