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“Section 10(2)”

Section References (mined)Section 10Section 10(2)199 judgments

The decision most relied on for Section 10(2) is CIT v. Reliance Utilities & Power Ltd. (313 ITR 340), cited in 2,118 judgments on BharatTax.

Leading authorities on Section 10(2)

CIT v. Reliance Utilities & Power Ltd.
313 ITR 340 · 2009 · High Court
2,118
citing judgments

Where an assessee claims that investments were made out of own funds, interest disallowance under Section 14A read with Rule 8D may not apply if the assessee demonstrates the availability of sufficient interest-free funds to cover such investments.

CIT v. Sunbeam Auto Ltd.
332 ITR 167 · 2011 · High Court
897
citing judgments

The Commissioner cannot revise an assessment under Section 263 merely because the assessment order does not explicitly reflect an inquiry, or because the Commissioner holds a different opinion. An inquiry, even if considered inadequate, or an assessment based on a plausible view by the Assessing Officer after due examination, does not automatically make the order erroneous or prejudicial to the interests of the revenue.

CIT v. State Bank of Bikaner & Jaipur
43 Taxmann.com 411 · 2014 · High Court
524
citing judgments

Employee contributions to provident fund, ESI, and other welfare funds, if deposited by the due date for furnishing the return of income under Section 139(1), are allowable as a deduction and cannot be disallowed under Section 36(1)(va) read with Section 2(24)(x) or Section 43B, even if deposited after the due date prescribed by the respective welfare Acts.

CIT v. Hero Cycles Ltd.
323 ITR 518 · 2010 · High Court
470
citing judgments

Disallowance under Section 14A, for expenditure incurred in relation to exempt income, is not permissible when the assessee has not earned any exempt income, such as dividend income under Section 10(34), during the year under consideration.

PCIT v. Swati Bajaj
139 Taxmann.com 352 · 2022 · High Court
443
citing judgments

Tax authorities are entitled to examine surrounding circumstances and apply the test of human probabilities to determine the genuineness of long-term capital gains arising from the sale of manipulated penny stock, even if prima facie documents appear to support the transaction.

ITO v. D.G. Housing Projects Ltd.
343 ITR 329 · 2012 · High Court
438
citing judgments

For exercising revisional jurisdiction under Section 263, the Commissioner must first find that the Assessing Officer's order is erroneous and unsustainable in law, as this is a condition precedent. An order is not erroneous merely because two views are possible, or if the Commissioner disagrees with the Assessing Officer's permissible view, or to simply remit the matter for further enquiries.

HDFC Bank Ltd. v. DCIT
383 ITR 529 · 2016 · High Court
408
citing judgments

Where an assessee has sufficient interest-free funds, investments yielding exempt income are presumed to be made out of such funds, precluding disallowance of related interest expenditure under section 14A.

CIT v. Ghanshyam (HUF)
315 ITR 1 · 2009 · Supreme Court
363
citing judgments

Interest received under Section 28 of the Land Acquisition Act, 1894, is considered part of the enhanced compensation on compulsory acquisition of land. It is taxable as 'capital gains' and not separately as 'interest income' under the head Income from Other Sources.

Judgments citing Section 10(2)

DCIT (Ltu)-1, Mumbai vs. Aditya Birla Nuvo Ltd, Mumbai

ITA 5935/MUM/2017[2012-13]Status: DisposedITAT Mumbai01 Jul 2024AY 2012-13

Bench: Shri Pavan Kumar Gadale, Jm & Ms Padmavathy S, Am Ι.Τ.Α. No. 5848/Mum/2017 (Assessment Year: 2012-13) Aditya Birla Nuvo Limited (Since Amalgamated With Grasim Industries Ltd.), Corporate Finance Division, A2, Aditya Birla Centre, A Wing, 2Nd Floor, S.K. Ahire Marg, Worli, Mumbai-400030. Pan: Aaaci1747H Vs. The Acit- Ltu-1, World Trade Centre, 29Th Floor, Centre-1, Cuffe Parade, Mumbai-400005. Appellant) : Respondent) Ι.Τ.Α. No. 5935/Mum/2017 (Assessment Year: 2012-13) The Dcit- Ltu-1, World Trade Centre, 29Th Floor, Centre-1, Cuffe Parade, Mumbai-400005. Aditya Birla Nuvo Limited (Since Amalgamated With Grasim Industries Ltd.), Corporate Finance Division, A2, Aditya Birla Centre, A Wing, 2Nd Floor, S.K. Ahire Marg, Vs. Worli, Mumbai-400030. Pan : Aaaci1747H Respondent) Appellant) Appellant/Assessee By : Shri Ronak Doshi / Riken Shah, Ar Revenue/Respondent By : Shri Ashish Kumar Agrawal, Sr. Dr. Date Of Hearing : 25.06.2024 Date Of Pronouncement : 01.07.2024 Order Per Padmavathy S, Am: These Cross Appeals By The Assessee & The Revenue Are Against The Order Of The Commissioner Of Income Tax (Appeals)-55, Mumbai Dated 27.06.2017 For

For Appellant: Shri Ronak Doshi / Riken ShahFor Respondent: Shri Ashish Kumar Agrawal, Sr
Section 10BSection 115JSection 14ASection 32(1)(iia)Section 37Section 40Section 43BSection 80I

2 IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JM & MS PADMAVATHY S, AM

M/S. Coastal Energen Private Limited, Egmore, Chennai vs. DCIT, Corporate Circle-1(2), Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 507/CHNY/2023[2014-15]Status: DisposedITAT Chennai12 Jun 2024AY 2014-15

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos. 505, 506 & 507/Chny/2023 िनधा"रण वष" /Assessment Years:2012-2013, 2013-2014 & 2014-2015. M/S. Coastal Energen Private The Assistant Commissioner Of Limited, V. Income Tax No. 5, Buhari Building, Central Circe 1(1) Moores Road, Egmore, Chennai Chennai 600 006. ( Previously The Deputy Commissioner Of Income Tax, Corporate Circle 1(2) Pan: Aadcc 0886G Chennai.) (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri B. Ramakrishnan, C.A. ""यथ" क" ओर से/Respondent By : Shri N. Balakrishnan, Irs, Cit. सुनवाई क" तारीख/Date Of Hearing : 14.03.2024 घोषणा क" तारीख/Date Of Pronouncement : 12.06.2024 आदेश /O R D E R

For Appellant: Shri B. Ramakrishnan, C.AFor Respondent: Shri N. Balakrishnan, IRS, CIT
Section 143Section 143(3)Section 44A

setting up of the business and before the commencement of the business, all expenses during the interregnum, would be permissible deductions under section 10(2).” ITA Nos.505, 506 & 507/2023 7 7. The aforesaid distinction is relevant when we examine and refers to the definition of „previous year‟. Following the said

M/S. Coastal Energen Private Limited, Egmore, Chennai vs. DCIT, Corporate Circle-1(2), Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 506/CHNY/2023[2013-14]Status: DisposedITAT Chennai12 Jun 2024AY 2013-14

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos. 505, 506 & 507/Chny/2023 िनधा"रण वष" /Assessment Years:2012-2013, 2013-2014 & 2014-2015. M/S. Coastal Energen Private The Assistant Commissioner Of Limited, V. Income Tax No. 5, Buhari Building, Central Circe 1(1) Moores Road, Egmore, Chennai Chennai 600 006. ( Previously The Deputy Commissioner Of Income Tax, Corporate Circle 1(2) Pan: Aadcc 0886G Chennai.) (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri B. Ramakrishnan, C.A. ""यथ" क" ओर से/Respondent By : Shri N. Balakrishnan, Irs, Cit. सुनवाई क" तारीख/Date Of Hearing : 14.03.2024 घोषणा क" तारीख/Date Of Pronouncement : 12.06.2024 आदेश /O R D E R

For Appellant: Shri B. Ramakrishnan, C.AFor Respondent: Shri N. Balakrishnan, IRS, CIT
Section 143Section 143(3)Section 44A

setting up of the business and before the commencement of the business, all expenses during the interregnum, would be permissible deductions under section 10(2).” ITA Nos.505, 506 & 507/2023 7 7. The aforesaid distinction is relevant when we examine and refers to the definition of „previous year‟. Following the said

M/S. Coastal Energen Private Limited, Egmore, Chennai vs. DCIT, Corporate Circle-1(2), Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 505/CHNY/2023[2012-13]Status: DisposedITAT Chennai12 Jun 2024AY 2012-13

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos. 505, 506 & 507/Chny/2023 िनधा"रण वष" /Assessment Years:2012-2013, 2013-2014 & 2014-2015. M/S. Coastal Energen Private The Assistant Commissioner Of Limited, V. Income Tax No. 5, Buhari Building, Central Circe 1(1) Moores Road, Egmore, Chennai Chennai 600 006. ( Previously The Deputy Commissioner Of Income Tax, Corporate Circle 1(2) Pan: Aadcc 0886G Chennai.) (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri B. Ramakrishnan, C.A. ""यथ" क" ओर से/Respondent By : Shri N. Balakrishnan, Irs, Cit. सुनवाई क" तारीख/Date Of Hearing : 14.03.2024 घोषणा क" तारीख/Date Of Pronouncement : 12.06.2024 आदेश /O R D E R

For Appellant: Shri B. Ramakrishnan, C.AFor Respondent: Shri N. Balakrishnan, IRS, CIT
Section 143Section 143(3)Section 44A

setting up of the business and before the commencement of the business, all expenses during the interregnum, would be permissible deductions under section 10(2).” ITA Nos.505, 506 & 507/2023 7 7. The aforesaid distinction is relevant when we examine and refers to the definition of „previous year‟. Following the said