South Indian Bank Ltd. v. CIT

438 ITR 1Supreme Court of India2021#132 most cited

What is South Indian Bank Ltd. v. CIT authority for?

The mixed fund theory is affirmed, holding that no disallowance of interest expenditure under Section 14A can be made if the assessee possesses sufficient non-interest bearing funds, such as capital and reserves, to cover investments made in tax-free securities.

508

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2011 to 2026.

Also referred to as

South Indian Bank Ltd. v. CIT · South Indian Bank · 438 ITR 1 · Section 14A · disallowance of interest expenditure · mixed fund theory · non-interest bearing funds · tax-free investments · exempt income · Section 8D · expenditure relating to exempt income

Also reported as

130 Taxmann.com 178283 Taxmann 17810 SCC 153228 CTR 440

Sections most often in play

Section 14ASection 143(3)Section 115JBSection 8DSection 153ASection 36(1)(viia)Section 36(1)(vii)Section 36(1)(iii)
Read the full judgment

Issues it is cited on

section 10(33)section 80absection 10(15)section 80msection 54esection 14a(1)section 36(1)(viii)section 54ecsection 14a(2)section 36(1)(vii)disallowance under section 14adisallowance of interest expenditure

Judgments citing South Indian Bank Ltd. v. CIT

ACIT, Cir.-29, Kolkata vs. Steel Authority of India Emp.Co.Op.Cr. Society Ltd, Kolkata

In the result, all the appeals of the revenue are dismissed and all the appeals of the assessee are allowed

ITA 268/KOL/2021[2012-13]Status: DisposedITAT Kolkata18 Apr 2022AY 2012-13

Bench: Shri A. T. Varkey, Jm & Shri Rajesh Kumar, Am ]

…operative Bank Ltd (289 ITR 6). 14. We note that this particular proposition laid down in the above judgment (supra), was reiterated by the Hon’ble Supreme Court in their decision rendered in the case of another banking company, South Indian Bank Ltd Vs CIT (438 ITR 1) also rendered of a banking company. The Hon’ble Supreme Court took note of the Board’s Circular No. 18 dated 02.11.2015 issued in the context of cooperative societies & banking companies, and their earlier judgment in the case of CIT Vs Nawanshahar Central Co-operative Bank Ltd (supra), and it held that the income arising from trading in securitie…

ACIT, Cir.-29, Kolkata vs. M/S Steel Authority of India Employees Co-Op. Cr. Society Ltd., Kolkata

In the result, all the appeals of the revenue are dismissed and all the appeals of the assessee are allowed

ITA 258/KOL/2021[2013-14]Status: DisposedITAT Kolkata18 Apr 2022AY 2013-14

Bench: Shri A. T. Varkey, Jm & Shri Rajesh Kumar, Am ]

…operative Bank Ltd (289 ITR 6). 14. We note that this particular proposition laid down in the above judgment (supra), was reiterated by the Hon’ble Supreme Court in their decision rendered in the case of another banking company, South Indian Bank Ltd Vs CIT (438 ITR 1) also rendered of a banking company. The Hon’ble Supreme Court took note of the Board’s Circular No. 18 dated 02.11.2015 issued in the context of cooperative societies & banking companies, and their earlier judgment in the case of CIT Vs Nawanshahar Central Co-operative Bank Ltd (supra), and it held that the income arising from trading in securitie…

Steel Authority of India Employees Cooperative Credit Society Ltd., Kolkata vs. ACIT, Cir.-28, Kolakta

In the result, all the appeals of the revenue are dismissed and all the appeals of the assessee are allowed

ITA 428/KOL/2020[2014-15]Status: DisposedITAT Kolkata18 Apr 2022AY 2014-15

Bench: Shri A. T. Varkey, Jm & Shri Rajesh Kumar, Am ]

…operative Bank Ltd (289 ITR 6). 14. We note that this particular proposition laid down in the above judgment (supra), was reiterated by the Hon’ble Supreme Court in their decision rendered in the case of another banking company, South Indian Bank Ltd Vs CIT (438 ITR 1) also rendered of a banking company. The Hon’ble Supreme Court took note of the Board’s Circular No. 18 dated 02.11.2015 issued in the context of cooperative societies & banking companies, and their earlier judgment in the case of CIT Vs Nawanshahar Central Co-operative Bank Ltd (supra), and it held that the income arising from trading in securitie…

Steel Authority of India Employees Co.Op. Credit Society Ltd., Kolkata vs. ACIT, Cir.-28, Kolkata

In the result, all the appeals of the revenue are dismissed and all the appeals of the assessee are allowed

ITA 427/KOL/2020[2013-14]Status: DisposedITAT Kolkata18 Apr 2022AY 2013-14

Bench: Shri A. T. Varkey, Jm & Shri Rajesh Kumar, Am ]

…operative Bank Ltd (289 ITR 6). 14. We note that this particular proposition laid down in the above judgment (supra), was reiterated by the Hon’ble Supreme Court in their decision rendered in the case of another banking company, South Indian Bank Ltd Vs CIT (438 ITR 1) also rendered of a banking company. The Hon’ble Supreme Court took note of the Board’s Circular No. 18 dated 02.11.2015 issued in the context of cooperative societies & banking companies, and their earlier judgment in the case of CIT Vs Nawanshahar Central Co-operative Bank Ltd (supra), and it held that the income arising from trading in securitie…

ACIT Circle-7(1), New Delhi vs. Dlf Home Developers Ltd, New Delhi

ITA 8041/DEL/2019[2016-17]Status: DisposedITAT Delhi11 Apr 2022AY 2016-17

Bench: Shri Amit Shukla & Dr. B.R.R. Kumar

For Appellant: Shri Satyajeet Goel, CAFor Respondent: Ms. Yagya Saini Kakkar, CIT DR
Section 143(3)Section 14ASection 14A(2)Section 14A(3)

…ii) and under Rule 8D(2)(iii). 9. First of all, it is not in dispute that assessee had huge interest free funds which have also been noted by the CIT (A). Thus, now in view of the judgments of Hon’ble Supreme Court in the case of South Indian Bank vs. CIT, 438 ITR 1, wherein it has been held that where assessee had interest free funds available which exceeds the investment made in tax free fund security then no interest expenditure can be disallowed and it has to be presumed that it is out of assessee’s own fund and proportionate disallowance could not warrant under section 14A even where no separate accoun…

The Bilaspur Nagrik Sahakari Bank Ltd, Bilaspur(Cg) vs. The Dy. Commissioner of Income Tax, Circle, 1(1)Bilaspur, Bilaspur(Cg)

In the result, appeal of the assessee is allowed in terms of our aforesaid observations

ITA 55/BIL/2017[2012-13]Status: DisposedITAT Raipur30 Mar 2022AY 2012-13

Bench: Shri Ravish Sood & Shri Jamlappa D Battullआयकरअपीलसं. / Ita No. 55/Rpr/2017 "नधा"रणवष" / Assessment Year : 2012-13 Bilaspur Nagarik Sahakari Bank Ltd. Jail Road, Near Brihaspati Bazar, Po- Bilaspur (C.G.). Pan : Aaatb7259E .......अपीलाथ" / Appellant बनाम / V/S. The Deputy Commissioner Of Income Tax, Circle-1(1), Bilaspur (C.G.) ……""यथ" / Respondent

For Appellant: Shri G.S Agrawal, ARFor Respondent: Shri Shravankumar Meena, DR
Section 143(2)Section 143(3)Section 14A

…validly been disallowed u/s.14A r.w Rule 8D(2)(ii) of the Income Tax Rules, 1962. Our 6 Bilaspur Nagrik Sahakari Bank Ltd. Vs. DCIT aforesaid view is fortified by the judgment of the Hon’ble Supreme Court in the case of South Indian Bank Ltd. Vs. CIT (2021) 438 ITR 1 (SC). In the aforesaid judgment, it was observed by the Hon’ble Supreme Court that where interest-free own funds available with the assessee exceeded their investment in tax free securities, then, it would be presumed that investments were made by the assessee out of its own funds and no disallowance would be warranted u/s.14A r.w Rule 8D(2)(ii) of…

Anthea Aromatics Pvt. Ltd., Mumbai vs. ACIT 15 (1)(1), Mumbai

The appeal of the Assessee is allowed

ITA 7136/MUM/2018[2012-13]Status: DisposedITAT Mumbai29 Mar 2022AY 2012-13
For Appellant: Shri S. Jana (AR)
Section 10Section 115JSection 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL "A" BENCH, MUMBAI SHRI PRAMOD KUMAR, VICE PRESIDENT SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER Anthea Aromatics Private Limited, R-81/82, Rabale TTC Industrial Area, Navi Mumbai - 400701 [PAN: AAACA6031G] ……………… Appellant Vs ACIT 15(1)(1), Mumbai, Ayakar Bhavan, Mumbai - 400020 …………….… Respondent Appearances For the Respondent/ Assessee : Shri S. Jana (AR) For the Appellant/Department Shri Mehul Jain (DR) Date of conclusion of hearing : 14.02.2022 Date of pronouncement of order : 29.03.2022 O R D E R Per Rahul Chaudhary, Judicial Member: 1. By way of the present appeal the Appell…

Ashirbad Behera vs. Asst.Commnr.of Income Tax

ITA/19/2015HC Orissa03 Mar 2022

Bench: DR. JUSTICE S. MURALIDHAR (CJ),MR. JUSTICE ADITYA KUMAR MOHAPATRA

Acme Chem Ltd, Kolkata vs. DCIT, Cir. 10(1), Kolkata

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

ITA 393/KOL/2021[2014-15]Status: HeardITAT Kolkata02 Mar 2022AY 2014-15

Bench: Shri Sanjay Garg & Shri Rajesh Kumari.T.A. No.393/Kol/2021 Assessment Year: 2014-15 Acme Chem Ltd...........................................………….………………….……Appellant 9A Saket Apartment, 2 Ho Chi Minh Saranai, Kolkata - 700071. [Pan:Aacca3931B] Vs. Dcit, Circle-10(1), Kolkata..…….…..…...............……........……...…..…..Respondent Appearances By: Shri Akkal Dudhwewala, Fca, Appeared On Behalf Of The Appellant. Smt. Ranu Biswas, Addl. Cit-Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : February 22, 2022 Date Of Pronouncing The Order : March 02, 2022 Hearing Through Video Conferencing Order Per Sanjay Garg: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 17.08.2021 Of The National Faceless Appeal Centre [Hereinafter Referred To As ‘Cit(A)’] Passed U/S 250 Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. The Sole Issue Raised In This Appeal Is Regarding The Validity Of The Disallowance Made/Confirmed By The Lower Authorities U/S 14A R.W. Rule 8D(2)(Ii) & 8D(2)(Iii) Of The I.T Rules On Account Of Expenditure Incurred For Earning Of Tax Exempt Income. 3. So Far As The Disallowance U/S 14A Of The Act R.W. Rule 8D(2)(Ii) Of The I.T. Rules Is Concerned, The Ld. Counsel For The Assessee Has Submitted That The Assessee Had Sufficient Owned Funds To Meet The Investments. He, In This Respect, Has Relied Upon The Balance Sheet Of The Assessee For The Year Under Consideration To Submit That The Assessee Had Share Capital Of Rs.5.86 Crores & Reserve & Surplus Of Rs.77.91 Crores As On 31.03.2013 & These Were Share Capital Of Rs.5.86 Crores & Reserve & Surplus Of Rs.81.93 Crores As On 31.03.2014. He Has Further Invited Our Attention To The Details Of

Section 14ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” (Virtual Court Hearing) BENCH KOLKATA Before Shri Sanjay Garg, Judicial Member and Shri Rajesh Kumar, Accountant Member I.T.A. No.393/Kol/2021 Assessment Year: 2014-15 Acme Chem Ltd...........................................………….………………….……Appellant 9A Saket Apartment, 2 Ho Chi Minh Saranai, Kolkata - 700071. [PAN:AACCA3931B] vs. DCIT, Circle-10(1), Kolkata..…….…..…...............……........……...…..…..Respondent Appearances by: Shri Akkal Dudhwewala, FCA, appeared on behalf of the appellant. Smt. Ranu Biswas, Addl. CIT-DR, appeared on behalf of the Respondent. Date of concl…

The DCIT, Kochi vs. M/S.Sfo Technologies P. Ltd, Aluva

In the result, this appeal filed by Revenue in ITA

ITA 404/COCH/2020[2016-17]Status: DisposedITAT Cochin24 Feb 2022AY 2016-17

Bench: Shri George Mathan, Jm & Shri Ramit Kochar, Am

For Appellant: Smt. Jamunna Devi, Sr.DRFor Respondent: Shri Anil D. Nair& Smt. Telma
Section 143(3)Section 14ASection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri George Mathan, JM & Shri Ramit Kochar, AM ITA No. A.Y. Appellant Respondent 400/Coch/2020 2010-11 M/s.SFO Technologies Pvt. Ltd., Deputy Commissioner 401/Coch/2020 2012-13 XIX/346, Stone House, of Income Tax, Corporate Circle-2(1), Aluva, 402/Coch/2020 2013-14 Ernakulam-683101 3rd Floor, C R Building I.S. Press Road, Kochi- 403/Coch/2020 2014-15 [PAN: AADCS3318K] 682018 404/Coch/2020 2016-17 Appellant by: Smt. Jamunna Devi, Sr.DR Respondent by: Shri Anil D. Nair& Smt. Telma Date of Hearing: 22.02.2022& 24.02.2022 Date of Pronouncement: 24.0…

The DCIT, Kochi vs. M/S.Sfo Technologies P. Ltd, Aluva

In the result, this appeal filed by Revenue in ITA

ITA 403/COCH/2020[2014-15]Status: DisposedITAT Cochin24 Feb 2022AY 2014-15

Bench: Shri George Mathan, Jm & Shri Ramit Kochar, Am

For Appellant: Smt. Jamunna Devi, Sr.DRFor Respondent: Shri Anil D. Nair& Smt. Telma
Section 143(3)Section 14ASection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri George Mathan, JM & Shri Ramit Kochar, AM ITA No. A.Y. Appellant Respondent 400/Coch/2020 2010-11 M/s.SFO Technologies Pvt. Ltd., Deputy Commissioner 401/Coch/2020 2012-13 XIX/346, Stone House, of Income Tax, Corporate Circle-2(1), Aluva, 402/Coch/2020 2013-14 Ernakulam-683101 3rd Floor, C R Building I.S. Press Road, Kochi- 403/Coch/2020 2014-15 [PAN: AADCS3318K] 682018 404/Coch/2020 2016-17 Appellant by: Smt. Jamunna Devi, Sr.DR Respondent by: Shri Anil D. Nair& Smt. Telma Date of Hearing: 22.02.2022& 24.02.2022 Date of Pronouncement: 24.0…

The DCIT, Kochi vs. M/S.Sfo Technologies P. Ltd, Aluva

In the result, this appeal filed by Revenue in ITA

ITA 402/COCH/2020[2013-14]Status: DisposedITAT Cochin24 Feb 2022AY 2013-14

Bench: Shri George Mathan, Jm & Shri Ramit Kochar, Am

For Appellant: Smt. Jamunna Devi, Sr.DRFor Respondent: Shri Anil D. Nair& Smt. Telma
Section 143(3)Section 14ASection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri George Mathan, JM & Shri Ramit Kochar, AM ITA No. A.Y. Appellant Respondent 400/Coch/2020 2010-11 M/s.SFO Technologies Pvt. Ltd., Deputy Commissioner 401/Coch/2020 2012-13 XIX/346, Stone House, of Income Tax, Corporate Circle-2(1), Aluva, 402/Coch/2020 2013-14 Ernakulam-683101 3rd Floor, C R Building I.S. Press Road, Kochi- 403/Coch/2020 2014-15 [PAN: AADCS3318K] 682018 404/Coch/2020 2016-17 Appellant by: Smt. Jamunna Devi, Sr.DR Respondent by: Shri Anil D. Nair& Smt. Telma Date of Hearing: 22.02.2022& 24.02.2022 Date of Pronouncement: 24.0…

The DCIT, Kochi vs. M/S.Sfo Technologies P. Ltd, Ernakulam

In the result, this appeal filed by Revenue in ITA

ITA 401/COCH/2020[2012-13]Status: DisposedITAT Cochin24 Feb 2022AY 2012-13

Bench: Shri George Mathan, Jm & Shri Ramit Kochar, Am

For Appellant: Smt. Jamunna Devi, Sr.DRFor Respondent: Shri Anil D. Nair& Smt. Telma
Section 143(3)Section 14ASection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri George Mathan, JM & Shri Ramit Kochar, AM ITA No. A.Y. Appellant Respondent 400/Coch/2020 2010-11 M/s.SFO Technologies Pvt. Ltd., Deputy Commissioner 401/Coch/2020 2012-13 XIX/346, Stone House, of Income Tax, Corporate Circle-2(1), Aluva, 402/Coch/2020 2013-14 Ernakulam-683101 3rd Floor, C R Building I.S. Press Road, Kochi- 403/Coch/2020 2014-15 [PAN: AADCS3318K] 682018 404/Coch/2020 2016-17 Appellant by: Smt. Jamunna Devi, Sr.DR Respondent by: Shri Anil D. Nair& Smt. Telma Date of Hearing: 22.02.2022& 24.02.2022 Date of Pronouncement: 24.0…

The DCIT, Kochi vs. M/S.Sfo Technologies P. Ltd, Aluva

In the result, this appeal filed by Revenue in ITA

ITA 400/COCH/2020[2010-11]Status: DisposedITAT Cochin24 Feb 2022AY 2010-11

Bench: Shri George Mathan, Jm & Shri Ramit Kochar, Am

For Appellant: Smt. Jamunna Devi, Sr.DRFor Respondent: Shri Anil D. Nair& Smt. Telma
Section 143(3)Section 14ASection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri George Mathan, JM & Shri Ramit Kochar, AM ITA No. A.Y. Appellant Respondent 400/Coch/2020 2010-11 M/s.SFO Technologies Pvt. Ltd., Deputy Commissioner 401/Coch/2020 2012-13 XIX/346, Stone House, of Income Tax, Corporate Circle-2(1), Aluva, 402/Coch/2020 2013-14 Ernakulam-683101 3rd Floor, C R Building I.S. Press Road, Kochi- 403/Coch/2020 2014-15 [PAN: AADCS3318K] 682018 404/Coch/2020 2016-17 Appellant by: Smt. Jamunna Devi, Sr.DR Respondent by: Shri Anil D. Nair& Smt. Telma Date of Hearing: 22.02.2022& 24.02.2022 Date of Pronouncement: 24.0…

ACIT, Circle- 2(2), New Delhi vs. Ansal Properties and Infrastructure Pvt. Ltd., New Delhi

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

ITA 5680/DEL/2017[2014-15]Status: DisposedITAT Delhi23 Feb 2022AY 2014-15

Bench: Shri N.K. Billaiya & Shri Yogesh Kumar U.S

For Appellant: Shri Atra Tara Panda, AdvFor Respondent: Shri Kumar Hrishikesh, CIT- DR
Section 22

…disallowance. 36. Before us, the ld. DR strongly supported the findings of the ld. CIT(A). 37. On the other hand, the ld. counsel for the assessee relied upon the orders of the ld. CIT(A). 38. The Hon'ble Supreme Court in the case of South India Bank Ltd 130 Taxmann.com 178 has held that where the assessee has sufficient own funds, it will be presumed that the investments are made from own funds available with the assessee. 39. As the assessee has own sufficient own funds, we do not find any reason to interfere with the findings of the ld. CIT(A). Ground No. 2 is accordingly dismissed. 40. Ground No. 3 re…

ACIT, Circle- 2(2), New Delhi vs. Ansal Properties and Infrastructure Pvt. Ltd., New Delhi

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

ITA 5679/DEL/2017[2013-14]Status: DisposedITAT Delhi23 Feb 2022AY 2013-14

Bench: Shri N.K. Billaiya & Shri Yogesh Kumar U.S

For Appellant: Shri Atra Tara Panda, AdvFor Respondent: Shri Kumar Hrishikesh, CIT- DR
Section 22

…disallowance. 36. Before us, the ld. DR strongly supported the findings of the ld. CIT(A). 37. On the other hand, the ld. counsel for the assessee relied upon the orders of the ld. CIT(A). 38. The Hon'ble Supreme Court in the case of South India Bank Ltd 130 Taxmann.com 178 has held that where the assessee has sufficient own funds, it will be presumed that the investments are made from own funds available with the assessee. 39. As the assessee has own sufficient own funds, we do not find any reason to interfere with the findings of the ld. CIT(A). Ground No. 2 is accordingly dismissed. 40. Ground No. 3 re…

Ansal Properties & Infrastructure Ltd., New Delhi vs. ACIT, Circle- 2(2), New Delhi

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

ITA 5011/DEL/2017[2014-15]Status: DisposedITAT Delhi23 Feb 2022AY 2014-15

Bench: Shri N.K. Billaiya & Shri Yogesh Kumar U.S

For Appellant: Shri Atra Tara Panda, AdvFor Respondent: Shri Kumar Hrishikesh, CIT- DR
Section 22

…disallowance. 36. Before us, the ld. DR strongly supported the findings of the ld. CIT(A). 37. On the other hand, the ld. counsel for the assessee relied upon the orders of the ld. CIT(A). 38. The Hon'ble Supreme Court in the case of South India Bank Ltd 130 Taxmann.com 178 has held that where the assessee has sufficient own funds, it will be presumed that the investments are made from own funds available with the assessee. 39. As the assessee has own sufficient own funds, we do not find any reason to interfere with the findings of the ld. CIT(A). Ground No. 2 is accordingly dismissed. 40. Ground No. 3 re…

Ansal Properties & Infrastructure Ltd., New Delhi vs. Addl. CIT, Range- 2, New Delhi

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

ITA 5010/DEL/2017[2013-14]Status: DisposedITAT Delhi23 Feb 2022AY 2013-14

Bench: Shri N.K. Billaiya & Shri Yogesh Kumar U.S

For Appellant: Shri Atra Tara Panda, AdvFor Respondent: Shri Kumar Hrishikesh, CIT- DR
Section 22

…disallowance. 36. Before us, the ld. DR strongly supported the findings of the ld. CIT(A). 37. On the other hand, the ld. counsel for the assessee relied upon the orders of the ld. CIT(A). 38. The Hon'ble Supreme Court in the case of South India Bank Ltd 130 Taxmann.com 178 has held that where the assessee has sufficient own funds, it will be presumed that the investments are made from own funds available with the assessee. 39. As the assessee has own sufficient own funds, we do not find any reason to interfere with the findings of the ld. CIT(A). Ground No. 2 is accordingly dismissed. 40. Ground No. 3 re…

Jindal Dyechem Industries Pvt. Ltd., New Delhi vs. Addl.CIT, Special Range-5, New Delhi

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 5992/DEL/2018[2015-16]Status: DisposedITAT Delhi16 Feb 2022AY 2015-16

Bench: Shri R.K. Panda & Ms Suchitra Kambleassessment Year: 2015-16 Jindal Dyechem Industries Pvt. Ltd., Vs Addl. Cit, 110, Babar Road, Special Range-5, New Delhi. New Delhi. Pan: Aaacj0719Q (Appellant) (Respondent) Assessee By : Shri Madhur Aggarwal, Advocate Revenue By : Shri Kumar Padmapani Bora, Sr. Dr Date Of Hearing : 18.11.2021 Date Of Pronouncement : .02.2022 Order Per R.K. Panda, Am:

For Appellant: Shri Madhur Aggarwal, AdvocateFor Respondent: Shri Kumar Padmapani Bora, Sr. DR
Section 14ASection 14A(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : C : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER Assessment Year: 2015-16 Jindal Dyechem Industries Pvt. Ltd., Vs Addl. CIT, 110, Babar Road, Special Range-5, New Delhi. New Delhi. PAN: AAACJ0719Q (Appellant) (Respondent) Assessee by : Shri Madhur Aggarwal, Advocate Revenue by : Shri Kumar Padmapani Bora, Sr. DR Date of Hearing : 18.11.2021 Date of Pronouncement : .02.2022 ORDER PER R.K. PANDA, AM: This appeal filed by the assessee is directed against the order dated 30th July, 2018 of the CIT(A)-36, New Delhi, re…

Dharam Bhushan Jain, New Delhi vs. ACIT, Circle- 61(1), New Delhi

In the result, appeal of the Assessee is allowed

ITA 4578/DEL/2018[2014-15]Status: DisposedITAT Delhi10 Jan 2022AY 2014-15

Bench: Shri R.K. Panda & Shri N.K. Choudhary

For Appellant: Shri Ravi Pratap MallFor Respondent: Ms. Sangeeta Yadav, Sr.DR
Section 143(2)Section 234ASection 234BSection 234CSection 57Section 57o

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “B” : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI N.K. CHOUDHARY, JUDICIAL MEMBER ITA No.4578/Del./2018 Assessment Year 2014-15 Shri Dharam Bhushan The ACIT, Jain, XI/4239A, Shakahar Bldg., 1- vs., Circle – 61(1) Ansari Road, Darya Ganj, New Delhi. New Delhi. PAN AAFPJ9620G (Appellant) (Respondent) Shri C.S. Aggarwal, Sr. Advocate And For Assessee : Shri Ravi Pratap Mall, Advocate For Revenue : Ms. Sangeeta Yadav, Sr.DR Date of Hearing : 22.12.2021 Date of Pronouncement : 10.01.2022 ORDER PER R.K. PANDA, A.M. This appeal filed by the Asses…