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“Section 221(2)”

Section References (mined)Section 221Section 221(2)1 judgments

The decision most relied on for Section 221(2) is CIT v. Chettinad Logistics (P) Ltd. (80 Taxmann.com 221), cited in 444 judgments on BharatTax.

Leading authorities on Section 221(2)

CIT v. Chettinad Logistics (P) Ltd.
80 Taxmann.com 221 · 2017 · High Court
444
citing judgments

Section 14A cannot be invoked to disallow expenditure if the assessee has not earned any exempt income in the relevant assessment year. The Explanation to Section 14A is prospective in nature.

CIT Vs. L&T Ltd (2009) 313 ITR 1 (SC0 2. CIT Vs. ITI Ltd. (2009) 221 CTR (SC) 609 3. CIT v. Gostino Mario & Others
323 ITR 670 · 2010 · High Court
62
citing judgments

An assessee-employer is not bound to collect and verify proof of journey and actual expenditure before granting exemption under Section 10(5).

CIT v. K. S. Venkatksubbiah Reddiar
221 ITR 18 · High Court
27
citing judgments

An activity is considered business if it involves a continuous course of activity and is carried on with a profit motive.

CIT v. Singareni Collieries Co. Ltd.
221 ITR 48 · 1996 · High Court
20
citing judgments

Coal mines are considered plant and machinery and are therefore eligible for investment allowance under Section 32A.

Judgments citing Section 221(2)

Deputy Commissioner of Income Tax (Exemptions)-1(1), Mumbai vs. Laxminarayan Mandir Trust, Mumbai

In the result, the grounds of appeal raised by revenue

ITA 5653/MUM/2025[2013-14]Status: DisposedITAT Mumbai13 Nov 2025AY 2013-14

Bench: Shri Pawan Singh& Ms. Padmavathy S(Physical Hearing) Dcit (Exemptions) – 1(1), Mumbai Laxminarayan Mandir Trust 6Th Floor, Mtnl Building, Cumballa Vs Ground Floor, Bapu Bhai Vasi Hill, Pedder Road, Road, Vile Parle (West), Mumbai – 400026. Mumbai – 400056. [Pan: Aaatl2061J] Appellant / Revenue Respondent / Assessee

Section 221Section 221(1)Section 221(2)Section 254(1)Section 260A

both the appeals, thus, the order passed by assessing officer will not survive thereby penalty demand has to be cancelled as per section 221(2). The ld. AR furnished copy of order in quantum assessment as well as order of Tribunal. 3 Laxminarayan Mandir Trust 5. We have considered