Vishnu Anant Mahajan v. ACIT

22 Taxmann.com 88Income Tax Appellate Tribunal2012#3531 most cited

What is Vishnu Anant Mahajan v. ACIT authority for?

Depreciation on fixed assets used for business purposes cannot be disallowed under Section 14A of the Income-tax Act.

34

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2025.

Also referred to as

Vishnu Anant Mahajan · ACIT · Section 14A · depreciation disallowance · expenditure · statutory allowance · ITAT · business purposes

Also reported as

137 ITD 18916 ITR 621

Sections most often in play

Section 10(2A)Section 14ASection 143(1)Section 8DSection 115JBSection 142(1)Section 143(2)Section 10(34)

Issues it is cited on

section 10(2a)disallowance under section 14asection 14aliable to taxdisallowance u/s 14asection 10section 143(1)previous yearsection 14prescribedtotal incomebusiness

Judgments citing Vishnu Anant Mahajan v. ACIT

Radha Madhav Investments Private Limited, Mumbai vs. Principal Commissioner of Income Tax-3, Mumbai

The appeal of the assessee is dismissed

ITA 371/MUM/2018[2014-15]Status: DisposedITAT Mumbai30 Apr 2019AY 2014-15

Bench: Shri G. Manjunatha & Shri Ravish Soodradha Madhav Investments Principal Commissioner Of Income Private Limited, Tax- 3, 11-A, Mittal Chambers, Mumbai. Vs. Dr. Rajni Patel Marg, Nariman Point, Mumbai – 400 021 Pan – Aaacr4063M (Appellant) (Respondent)

For Appellant: Ms. Madhur Agarwal &For Respondent: Shri Sanjay Singh, D.R
Section 143(3)Section 14ASection 263

…that the issue under consideration was not free from doubts and debate, it was submitted by the Ld. A.R that for the said reason the matter was referred to a ‘Special Bench’ of the Tribunal in the case of Vishnu Anant Mahajan Vs. ACIT, Circle-5 Baroda (2012) 137 ITD 189 (Ahd) (SB). It was the contention of the ld. A.R that the ‘Special Bench’ of the Tribunal had decided the issue against the assessee. The Ld. A.R averred that the fact that the matter was referred to a ‘Special bench’ in itself proved that the issue therein involved had remained highly debatable. It was further submitted by P a g e | 7 ITA No. 37…

Sudha Apparels Limited, Kolkata vs. DCIT, Circle - 10(2), Kolkata

In the result, appeal of revenue is dismissed and that of the assessee is allowed

ITA 918/KOL/2018[2013-14]Status: DisposedITAT Kolkata11 Apr 2019AY 2013-14

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 10(34)Section 115JSection 139(1)Section 14ASection 32

…ation claimed by the assessee u/s. 32 of the Act can be considered for the purpose of computing disallowance u/s. 14A of the Act is no longer res integra in view of the decision of the Special bench of the Tribunal in the case of Vishnu Anant Mahajan Vs. ACIT 16 ITR 621, wherein the Tribunal held as under: “8. Coming to the question regarding depreciation being an expenditure or not, it has been held in the case of Hoshang D. Nanavati (supra) that section 14A deals only with the expenditure and not any statutory allowance admissible to the assessee. The decision has been arrived at after considering the decision…

DCIT, Circle - 10(2), Kolkata vs. M/S. Sudha Apparels Limited, Kolkata

In the result, appeal of revenue is dismissed and that of the assessee is allowed

ITA 1047/KOL/2018[2013-14]Status: DisposedITAT Kolkata11 Apr 2019AY 2013-14

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 10(34)Section 115JSection 139(1)Section 14ASection 32

…ation claimed by the assessee u/s. 32 of the Act can be considered for the purpose of computing disallowance u/s. 14A of the Act is no longer res integra in view of the decision of the Special bench of the Tribunal in the case of Vishnu Anant Mahajan Vs. ACIT 16 ITR 621, wherein the Tribunal held as under: “8. Coming to the question regarding depreciation being an expenditure or not, it has been held in the case of Hoshang D. Nanavati (supra) that section 14A deals only with the expenditure and not any statutory allowance admissible to the assessee. The decision has been arrived at after considering the decision…

Adani Agri Fresh Ltd., Ahmedabad vs. The Dy.CIT, Circle-1, Ahmedabad

In the result the appeal and the Cross Objection of the assessee are partly allowed

ITA 1653/AHD/2015[2010-11]Status: DisposedITAT Ahmedabad19 Mar 2019AY 2010-11

Bench: Shri Mahavir Prasad & Shri Waseem Ahmedआयकर अपील सं./Ita No.1653/Ahd/2015 "नधा"रण वष"/Asstt. Year: 2010-2011 & C.O. 201/Ahd/2015 (In Ita No.2720/Ahd/2015) "नधा"रण वष"/Asstt. Year: 2011-2012 Adani Agri Fresh Ltd., D.C.I.T, Adani House, Vs. Circle-1, Nr. Mithakhali Six Roads, Ahmedabad. Navrangpura, Ahmedabad. Pan: Aafca0413P

Section 10Section 143(3)Section 14ASection 271Section 271(1)(c)Section 35DSection 41(1)

…estion arises whether disallowances needs to be made u/s 14A r.w.r. 8D against the share of profit from the partnership firm. We find that the Co-ordinate Bench in identical facts and circumstances in the case of Shri Vishnu Anant Mahajan Vs. ACIT reported in 137 ITD 189 has taken the following view. “7. We have given careful consideration to various cases relied upon by the contesting parties. These cases inter-alia show that a firm can validly enter into an agreement with a partner regarding purchase and sale of assets etc.[Kaluram Puranmal; Chase Trading Co.]. Further it has been held that whenever the field i…

DCIT, New Delhi vs. M/S. Pavitra Commercial Ltd., New Delhi

In the result, appeal filed by assessee stands allowed for statistical purposes and appeal filed by revenue stands dismissed

ITA 6687/DEL/2013[2008-09]Status: DisposedITAT Delhi18 Feb 2019AY 2008-09

Bench: Smt. Beena A Pillai & Shri Prashant Maharishiay: 2008-09 Pavitra Commercials Ltd. Vs. Dy.Cit, C.C. 20 108, Ansal Bhawan 3Rd Floor, Ara 16, K.G.Marg Centre New Delhi 110 001 Jhandewalan Pan: Aaacp0299F Extension New Delhi 110 055 Ay: 2008-09 Dy.Cit, C.C. 20 Vs. Pavitra Commercials Ltd. 3Rd Floor, Ara Centre 108, Ansal Bhawan Jhandewalan Extension 16, K.G.Marg New Delhi 110 055 New Delhi 110 001 Pan: Aaacp0299F (Appellant) (Respondent)

For Appellant: Smt. Prem Lata Bansal, Sr.AdvFor Respondent: Smt. Naina Soin Kapil, Sr.DR
Section 142Section 143Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: ‘D’, NEW DELHI BEFORE SMT. BEENA A PILLAI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AY: 2008-09 Pavitra Commercials Ltd. vs. Dy.CIT, C.C. 20 108, Ansal Bhawan 3rd Floor, ARA 16, K.G.Marg Centre New Delhi 110 001 Jhandewalan PAN: AAACP0299F Extension New Delhi 110 055 AY: 2008-09 Dy.CIT, C.C. 20 vs. Pavitra Commercials Ltd. 3rd Floor, ARA Centre 108, Ansal Bhawan Jhandewalan Extension 16, K.G.Marg New Delhi 110 055 New Delhi 110 001 PAN: AAACP0299F (Appellant) (Respondent) Assessee by : Smt. Prem Lata Bansal, Sr.Adv. Department by : Sm…

Pavitra Commercials Ltd., New Delhi vs. DCIT, New Delhi

In the result, appeal filed by assessee stands allowed for statistical purposes and appeal filed by revenue stands dismissed

ITA 5773/DEL/2013[2008-09]Status: DisposedITAT Delhi18 Feb 2019AY 2008-09

Bench: Smt. Beena A Pillai & Shri Prashant Maharishiay: 2008-09 Pavitra Commercials Ltd. Vs. Dy.Cit, C.C. 20 108, Ansal Bhawan 3Rd Floor, Ara 16, K.G.Marg Centre New Delhi 110 001 Jhandewalan Pan: Aaacp0299F Extension New Delhi 110 055 Ay: 2008-09 Dy.Cit, C.C. 20 Vs. Pavitra Commercials Ltd. 3Rd Floor, Ara Centre 108, Ansal Bhawan Jhandewalan Extension 16, K.G.Marg New Delhi 110 055 New Delhi 110 001 Pan: Aaacp0299F (Appellant) (Respondent)

For Appellant: Smt. Prem Lata Bansal, Sr.AdvFor Respondent: Smt. Naina Soin Kapil, Sr.DR
Section 142Section 143Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: ‘D’, NEW DELHI BEFORE SMT. BEENA A PILLAI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AY: 2008-09 Pavitra Commercials Ltd. vs. Dy.CIT, C.C. 20 108, Ansal Bhawan 3rd Floor, ARA 16, K.G.Marg Centre New Delhi 110 001 Jhandewalan PAN: AAACP0299F Extension New Delhi 110 055 AY: 2008-09 Dy.CIT, C.C. 20 vs. Pavitra Commercials Ltd. 3rd Floor, ARA Centre 108, Ansal Bhawan Jhandewalan Extension 16, K.G.Marg New Delhi 110 055 New Delhi 110 001 PAN: AAACP0299F (Appellant) (Respondent) Assessee by : Smt. Prem Lata Bansal, Sr.Adv. Department by : Sm…

DCIT - 9(1)(2), Mumbai vs. Atlanta Ltd., Mumbai

ITA 4768/MUM/2016[2012-13]Status: DisposedITAT Mumbai27 Apr 2018AY 2012-13
For Appellant: S/Shri Vijay Mehta and Anuj KisnadwalaFor Respondent: Shri H.N. Singh-CIT-DR
Section 115Section 115JSection 143(3)Section 14ASection 254(1)

…आयकर आयकर अपीलीय आयकर आयकर अपीलीय अपीलीय अिधकरण अपीलीय अिधकरण अिधकरण, मुंबई अिधकरण मुंबई मुंबई “ सी मुंबई सी सी” खंडपीठ सी खंडपीठ खंडपीठ खंडपीठ Income-tax Appellate Tribunal -“C”Bench Mumbai सव"ी सव"ी राजे"" राजे"",लेखा लेखा सद"य सद"य एवं एवं, राम राम लाल लाल नेगी नेगी, "याियक "याियक सद"य सद"य सव"ी सव"ी राजे"" राजे"" लेखा लेखा सद"य सद"य एवं एवं राम राम लाल लाल नेगी नेगी "याियक "याियक सद"य सद"य Before S/Shri Rajendra,Accountant Member and Ram Lal Negi,Judicial Member आयकर अपील अपील संसंसंसं./I.T.A./4768/Mum/2016,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2012-13 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" D…

Gavin Deryk Macfarland, Goa vs. ITO - 24(3)(1), Mumbai

In the result, the appeal is dismissed

ITA 5305/MUM/2016[2010-11]Status: DisposedITAT Mumbai26 Apr 2018AY 2010-11

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2010-11 Mr. Gavin Deryk Macfarland The Income Tax Officer, Proprietor Of M/S Zeus Vs. Ward 31(1)(5), C-13, Marcom Services, S-12, Room No. 305, Rosadel Enclave, Opp. Pratyakshakar Bhavan, Income Tax, Near Old Session Bkc, Bandra(E), Court, Sgpda, Margaon, Goa. Mumbai-400051. Pan No. Aippm6376G (Appellant) (Respondent) Assessee By : None Revenue By : Mr. Rajesh Yadav, Dr Date Of Hearing : 10/04/2018 Date Of Pronouncement: 26/04/2018

For Appellant: NoneFor Respondent: Mr. Rajesh Yadav, DR
Section 10Section 143(3)Section 14ASection 37(1)Section 40A(2)(b)

…/s N Links only went to reduce this negative balance. Thus there was no link of the above interest of Rs.77,726/- charged by M/s N Links to the taxable profits of the assessee. Also the Ld. CIT(A) relying on the decision in Vishnu Anant Mahajan v. ACIT (2012) 137 ITD 189 (Ahd)(SB) and Hoshang D. Nanavati v. ACIT (2012) 25 taxmann.com 141 (Mum-Trib), held that since the share income of a partner from the partnership firm is not liable to tax u/s 10(2A), the provisions of section 14A would apply to disallow the expenditure incurred on earning said income. In view of the above reasons, the Ld. CIT(A) confirmed the d…

DCIT 9(1)(2), Mumbai vs. Atlanta Ltd, Mumbai

In the result, assessee’s appeal is partly allowed

ITA 3415/MUM/2015[2010-11]Status: DisposedITAT Mumbai24 Jan 2018AY 2010-11

Bench: Shri Saktijit Dey & Shri N.K. Pradhan

For Appellant: Shri Vijay Mehta a/wFor Respondent: Shri Rajeshwar Yadav

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI N.K. PRADHAN, ACCOUNTANT MEMBER ITA No.3415/Mum./2015 (Assessment Year : 2010–11) Dy. Commissioner of Income Tax ……………. Appellant Circle–9(1)(2), Mumbai v/s M/s. Atlanta Limited 101, Shree Amba Shanti Chambers ……………. Respondent Andheri Kurla Road, Andheri (E) Mumbai 400 059 – AAACA8865E C.O. no.83/Mum./2017 (Arising out of ITA No.3415/Mum./2015) (Assessment Year : 2010–11) M/s. Atlanta Limited 101, Shree Amba Shanti Chambers ……………. Cross Objector Andheri Kurla Road, Andheri (E) (Original Respondent) Mumbai…

Jaidev Prasad Agarwal, Kolkata vs. ITO, Ward-35(2), Kolkata

In the result the appeal of the assessee is allowed in part

ITA 2034/KOL/2014[2010-2011]Status: DisposedITAT Kolkata12 Apr 2017AY 2010-2011

Bench: Shri J.Sudhakar Reddyassessment Year:2010-11 Jaidev Prasad Agarwal Vs. I.T.O., Ward-35(2), Aayakar Bhawan, (Poorva), 7Th Floor, 110, C/O Rawalwasia Trading Company 26/1, Armenian Street, 2Nd Floor, Shanti Palli, E.M.Bypass, Kolkata- Kolkata-700001. 7000107. Pan : Acqpa 9991 G (Appellant) (Respondent) For The Appellant : Shri V.N.Purohit, Fca For The Respondent : Md. Ghayas Uddin, Jcit

For Appellant: Shri V.N.Purohit, FCAFor Respondent: Md. Ghayas Uddin, JCIT
Section 14ASection 2(22)Section 2(22)(e)

…ITA No.1645/Kol/2016-M/s. CMG Agro (P)Ltd. A.Y.2009-10 IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCHES : SMC : KOLKATA BEFORE SHRI J.SUDHAKAR REDDY, ACCOUNTANT MEMBER Assessment Year:2010-11 Jaidev Prasad Agarwal Vs. I.T.O., Ward-35(2), Aayakar Bhawan, (Poorva), 7th Floor, 110, C/o Rawalwasia Trading Company 26/1, Armenian Street, 2nd Floor, Shanti Palli, E.M.Bypass, Kolkata- Kolkata-700001. 7000107. PAN : ACQPA 9991 G (Appellant) (Respondent) For the Appellant : Shri V.N.Purohit, FCA For the Respondent : Md. Ghayas Uddin, JCIT Date of Hearing : 03.04.2017. Date of Pronouncement : 12.04.2017. ORDER Thi…

ACIT, New Delhi vs. M/S Dlf Ltd., New Delhi

ITA 3061/DEL/2011[2006-07]Status: DisposedITAT Delhi11 Mar 2016AY 2006-07

Bench: Shri A.T. Varkey & Shri Prashant Maharishi

Section 133ASection 142Section 143(2)Section 144Section 146Section 250

…Page 1 of 144 IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘B’: NEW DELHI) BEFORE SHRI A.T. VARKEY, JUDICIAL MEMBER and SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No.2677/Del./2011 (ASSESSMENT YEAR: 2006-07) M/s. DLF Limited vs. Addl.CIT, DLF Centre, 9th Floor, Sansad Range 10, New Delhi Marg, New Delhi – 110 001. (PAN AAACD3494N) Appellant Respondent ITA No.3061/Del./2011 (ASSESSMENT YEAR: 2006-07) Addl.CIT, vs. M/s. DLF Limited Range 10, DLF Centre, 9th Floor, New Delhi Sansad Marg, New Delhi – 110 001. (PAN AACD3494N Appellant Respondent Assesse by Shri R.S. Singhvi, Advocate Page 2 of 144 Revenue b…

Dlf Ltd., New Delhi vs. Addl. CIT, New Delhi

ITA 2677/DEL/2011[2006-07]Status: DisposedITAT Delhi11 Mar 2016AY 2006-07

Bench: Shri A.T. Varkey & Shri Prashant Maharishi

Section 133ASection 142Section 143(2)Section 144Section 146Section 250

…Page 1 of 144 IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘B’: NEW DELHI) BEFORE SHRI A.T. VARKEY, JUDICIAL MEMBER and SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER ITA No.2677/Del./2011 (ASSESSMENT YEAR: 2006-07) M/s. DLF Limited vs. Addl.CIT, DLF Centre, 9th Floor, Sansad Range 10, New Delhi Marg, New Delhi – 110 001. (PAN AAACD3494N) Appellant Respondent ITA No.3061/Del./2011 (ASSESSMENT YEAR: 2006-07) Addl.CIT, vs. M/s. DLF Limited Range 10, DLF Centre, 9th Floor, New Delhi Sansad Marg, New Delhi – 110 001. (PAN AACD3494N Appellant Respondent Assesse by Shri R.S. Singhvi, Advocate Page 2 of 144 Revenue b…

Pahilajrai Jaikishan, Mumbai vs. DCIT 19(3), Mumbai

In the result, the appeal is allowed

ITA 994/MUM/2014[2010-11]Status: DisposedITAT Mumbai01 Feb 2016AY 2010-11

Bench: Shri Shailendra Kumar Yadav & Shri Ramit Kocharआयकर अपील सं./I.T.A. No.1562/Mum/2014 ("नधा"रण वष" / Assessment Year: 2010-11)

Section 14Section 143(2)Section 143(3)Section 14ASection 37(1)Section 40

…आयकर अपील"य अ"धकरण “सी” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI SHAILENDRA KUMAR YADAV, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No.1562/Mum/2014 ("नधा"रण वष" / Assessment Year: 2010-11) A.C.I.T. 19(3), Mumbai M/s Pahilajrai Jaikishin Room No – 305, 3rd Floor, Makhija Chambers, 6th Floor, बनाम/ Piramal Chambers, Parel, 196, Turner Road, Mumbai – 400 012. Bandra (West), Mumbai- 400 050. v. आयकर अपील सं./I.T.A. No.994/Mum/2014 ("नधा"रण वष" / Assessment Year: 2010-11) M/s Pahilajrai Jaikishin D.C.I.T. 19(3), Mumbai Makhija Chambers,…

Asst CIT 19(3), Mumbai vs. Pahilajrai Jaikishin, Mumbai

In the result, the appeal is allowed

ITA 1562/MUM/2014[2010-11]Status: DisposedITAT Mumbai01 Feb 2016AY 2010-11

Bench: Shri Shailendra Kumar Yadav & Shri Ramit Kocharआयकर अपील सं./I.T.A. No.1562/Mum/2014 ("नधा"रण वष" / Assessment Year: 2010-11)

Section 14Section 143(2)Section 143(3)Section 14ASection 37(1)Section 40

…आयकर अपील"य अ"धकरण “सी” "यायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI SHAILENDRA KUMAR YADAV, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No.1562/Mum/2014 ("नधा"रण वष" / Assessment Year: 2010-11) A.C.I.T. 19(3), Mumbai M/s Pahilajrai Jaikishin Room No – 305, 3rd Floor, Makhija Chambers, 6th Floor, बनाम/ Piramal Chambers, Parel, 196, Turner Road, Mumbai – 400 012. Bandra (West), Mumbai- 400 050. v. आयकर अपील सं./I.T.A. No.994/Mum/2014 ("नधा"रण वष" / Assessment Year: 2010-11) M/s Pahilajrai Jaikishin D.C.I.T. 19(3), Mumbai Makhija Chambers,…