Southern Petrochemical Industries v. DCIT

993 TTJ 161Income Tax Appellate Tribunal#26140 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2017.

Judgments citing Southern Petrochemical Industries v. DCIT

DCIT CORPORATE CIRCLE 2(1) , CHENNAI vs. ENNORE TANK TERMINALS PVT. LTD. , CHENNAI

In the result, Revenue’s appeal in ITA Nos 2088/Mds/2017 &

ITA 2089/CHNY/2017[2012-13]Status: DisposedITAT Chennai08 Nov 2017AY 2012-13

Bench: Shri N.R.S. Ganesan & Shri S. Jayaraman

For Appellant: Shri. P. Ranga Ramanujam, CA
Section 10(34)Section 14ASection 8D(2)(ii)

…e exempted income earned by the assessee. 5. On the contrary, Shri P. Ranga Ramanujam, the Authorised Representative for the assessee submitted that the CIT(A) by placing reliance on the order of the Tribunal in Southern Petrochemical Industries v. DCIT (993 TTJ 161), the judgement of Delhi High Court in Joint Investments Pvt. Ltd v. CICT (2015) 372 ITR 694 and the judgement of Punjab & Haryana High Court in Empire Package Pvt. Ltd., in ITA No. 415 :-5-: ITA Nos. 2088 & 2089/Mds/2017 of 2015 dated 12.01.2016, found that the disallowances have to be restricted to the extent of exempted income earned by the…

DCIT CORPORATE CIRCLE 2(1) , CHENNAI vs. ENNORE TANK TERMINALS PVT. LTD. , CHENNAI

In the result, Revenue’s appeal in ITA Nos 2088/Mds/2017 &

ITA 2088/CHNY/2017[2011-12]Status: DisposedITAT Chennai08 Nov 2017AY 2011-12

Bench: Shri N.R.S. Ganesan & Shri S. Jayaraman

For Appellant: Shri. P. Ranga Ramanujam, CA
Section 10(34)Section 14ASection 8D(2)(ii)

…e exempted income earned by the assessee. 5. On the contrary, Shri P. Ranga Ramanujam, the Authorised Representative for the assessee submitted that the CIT(A) by placing reliance on the order of the Tribunal in Southern Petrochemical Industries v. DCIT (993 TTJ 161), the judgement of Delhi High Court in Joint Investments Pvt. Ltd v. CICT (2015) 372 ITR 694 and the judgement of Punjab & Haryana High Court in Empire Package Pvt. Ltd., in ITA No. 415 :-5-: ITA Nos. 2088 & 2089/Mds/2017 of 2015 dated 12.01.2016, found that the disallowances have to be restricted to the extent of exempted income earned by the…

DCIT, CHENNAI vs. ENNORE TANK TERMINALS PRIVATE LIMITED, CHENNAI

In the result, the appeal filed by the Revenue is dismissed

ITA 1047/CHNY/2017[20101-11]Status: DisposedITAT Chennai18 Sept 2017

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं./Ita No.1047/Mds/2017 "नधा"रण वष" / Assessment Year : 2010-11 The Deputy Commissioner Of M/S Ennore Tank Terminals Pvt. Ltd., “Neeladri”, 3Rd Floor, Income Tax, V. Corporate Circle 2(1), No.9, Cenotaph Road, Alwarpet, Chennai - 600 034. Chennai - 600 018. Pan : Aabce 3918 K (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri Asish Tripathy, JCITFor Respondent: Shri P. Ranga Ramanujam, CA
Section 14A

…the exempted income earned by the assessee. 3. On the contrary, Shri P. Ranga Ramanujam, the Ld. representative for the assessee, submitted that the CIT(Appeals) by placing reliance on the order of this Tribunal in Southern Petrochemical Industries v. DCIT (993 TTJ 161), the judgment of Delhi High Court in Joint Investments Pvt. Ltd. v. CIT (2015) 372 ITR 694 and the judgment of Punjab & Haryana High Court in Empire Package Pvt. Ltd. in I.T.A. No.415 of 2015 dated 12.01.2016, found that the disallowance has to be restricted to the extent of exempted income earned by the assessee. 4. We have considered the riv…

Southern Petrochemical Industries v. DCIT (993 TTJ 161) — Cited in 3 Judgments | BharatTax