Section 8D(2) of the Income Tax Act

The decision most relied on for Section 8D(2) is CIT v. Vasisth Chay Vyapar Ltd. (410 ITR 244), cited in 63 of the 30 judgments on BharatTax that turn on this section.

Leading authorities on Section 8D(2)

CIT v. Vasisth Chay Vyapar Ltd.
410 ITR 244 · 2019 · Supreme Court
63
citing judgments
ACIT v. Gems Electrotech Ltd.
71 Taxmann.com 101 · 2016 · ITAT
14
citing judgments
Everest Industries Ltd. v. Joint CIT
19 Taxmann.com 330 · 2018 · ITAT
12
citing judgments
Bank of Rajasthan Ltd. v. Commissioner of Income Tax
2024 SCC OnLine SC 2877 · 2024 · Reported
11
citing judgments
M/S Novozymes South Asia Put Ltd. v. ACIT
168 ITD 529 · 2018 · ITAT
10
citing judgments
Mumbai in Dai-ichi Karkaria Ltd. v. Dcit
106 ITD 453 · 2007 · ITAT
6
citing judgments
Municipal Committee, Hoshiarpur v. Punjab SEB
13 SCC 216 · 2010 · Reported
6
citing judgments
PCIT v. Sahara India Corporation Ltd.
168 Taxmann.com 165 · 2024 · High Court
4
citing judgments

Judgments on Section 8D(2)

DCIT CENTRAL CIRCLE-5(4), MUMBAI vs. SATYAM REALTORS PRIVATE LIMITED, MUMBAI

In the result, the appeal of the revenue bearing ITA No

ITA 6283/MUM/2024[2017-18]Status: DisposedITAT Mumbai13 Mar 2026AY 2017-18

Bench: Shri Anikesh Banerjee & Shri Jagadishdcit Cc-5(4), Mumbai Vs Satyam Realtors Private Ltd. Room No.436, 4Th Floor, Room No.4, 3Rd Floor Capri, Anant Kautilya Bhawan, Bandrakurla Kanekar Marg Bandra (East) Complex, Mumbai-400051 Mumbai-400051 Pan:Aaccs7290P Appellant Respondent Assessee By : None, Respondent By : Shri Arun Kanti Datta (Cit Dr) Date Of Hearing : 09/03/2026 Date Of Pronouncement : 13/03/2026 O R D E R Per: Anikesh Banerjee (Jm): The Instant Appeal Of The Revenue Was Preferred Against The Order Of The Ld. Commissioner Of Income Tax (Appeal)-53, Mumbai [For Brevity The “Ld. Cit(A)”], Order Passed Under Section 250 Of The Income Tax Act 1961 (For Brevity ‘The Act’) For Assessment Year 2017-18, Date Of Order 24.09.2024. The Impugned Order Emanated From The Order Of The Ld. Assistant Commissioner Of Income Tax

For Appellant: NoneFor Respondent: Shri Arun Kanti Datta (CIT DR)
Section 143(3)Section 14ASection 14A(1)Section 250Section 43B

MATRIX CLOTHING PRIVATE LIMITED,GURGAON vs. ACIT-CC-18, DELHI

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

ITA 3805/DEL/2024[2020-21]Status: DisposedITAT Delhi01 Dec 2025AY 2020-21

Bench: Shri M. Balaganesh & Shri Vimal Kumarmatrix Clothing Pvt. Ltd, Vs. Acit, Village Mohammadpur, Central Circle-18, Khandsa Road, Gurgaon- Delhi 122 001, Haryana (Appellant) (Respondent) Pan: Aabcm8475B Assessee By : Ms. Kavita Jha, Sr. Adv Shri Himanshu Agarwal, Adv Shri Akash Shukla, Adv Revenue By: Shri Chetan P. S. Rao, Cit Dr Date Of Hearing 02/09/2025 Date Of Pronouncement 01/12/2025 Matrix Clothing Pvt. Ltd, Vs. Acit, Village Mohammadpur, Central Circle-18, Khandsa Road, Gurgaon- Delhi 122 001, Haryana (Appellant) (Respondent) Pan: Aabcm8475B

For Appellant: Ms. Kavita Jha, Sr. AdvFor Respondent: Shri Chetan P. S. Rao, CIT DR
Section 133(6)Section 143(3)Section 144C(5)Section 92C

ITO WD 2(1) KOL, KOLKATA vs. UNICORN PLAZA (P) LTD., KOLKATA

In the result, the appeal filed by the revenue is dismissed and cross-objection of the assessee is also dismissed

ITA 2213/KOL/2024[2011-12]Status: DisposedITAT Kolkata19 Nov 2025AY 2011-12

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyassessment Year: 2011-12 Ito, Ward-2(1), Kolkata…………...….……………….……….……….……Appellant Vs. Unicorn Plaza (P) Ltd….………………………………….....……...…..…..Respondent Commerce House, 2A, Ganesh Chandra Avenue Room No.4, 2Nd Floor, Kolkata-700013. [Pan: Aaacu8963B] C.O. 53/Kol/2024 (In Ita No.2213/Kol/2024) Assessment Year: 2011-12 Unicorn Plaza (P) Ltd.….………………. ….……….…….……….……Cross-Objector Commerce House, 2A, Ganesh Chandra Avenue Room No.4, 2Nd Floor, Kolkata-700013. [Pan: Aaacu8963B] Vs. Ito, Ward-2(1), Kolkata ……………………………..…...…..…………….Respondent Appearances By: Shri S. Jhajharia, Fca, Appeared On Behalf Of The Assessee. Shri P. N. Barnwal, Cit- Dr, Appeared On Behalf Of The Revenue. Date Of Concluding The Hearing : November 03, 2025 Date Of Pronouncing The Order : November 19, 2025 Order Per Pradip Kumar Choubey:

Section 132Section 133ASection 139(1)Section 143(2)Section 14ASection 153ASection 250Section 68Section 69C

M/S. ASHOK MAGNETICS LTD.,CHENNAI vs. ITO, CORPORATE WARD-1(1), CHENNAI

In the result, the appeal filed by the assessee is allowed

ITA 2301/CHNY/2025[2014-15]Status: DisposedITAT Chennai13 Nov 2025AY 2014-15

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. No.2301/Chny/2025 िनधा"रण वष"/Assessment Year: 2014-15 M/S. Ashok Magnetics Limited, Vs. The Income Tax Officer, (Represented By Shri V. Nagarajan, In Corporate Ward 1(1), The Capacity Of The Official Liquidator), Chennai. Corporate Office – No. 9, 6Th Street, Gopalapuram, Chennai 600 086. [Pan:Aaaca4304Q] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri R. Vijayaraghavan, Advocate ""थ" की ओर से/Respondent By : Shri R.V. Aroon Prasad, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 12.11.2025 घोषणा की तारीख /Date Of Pronouncement : 13.11.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 04.06.2025 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre [Nfac], Delhi For The Assessment Year 2014-15. 2. The Assessee Raised 5 Grounds Of Appeal Amongst Which, The Only Issue Emanates For Our Consideration As To Whether The Ld. Cit(A)

For Appellant: Shri R. Vijayaraghavan, AdvocateFor Respondent: Shri R.V. Aroon Prasad, Addl. CIT
Section 14A

DEPUTY COMMISSIONER OF INCOME TAX , CHENNAI vs. M/S. SANMAR SPECIALITY CHEMICALS LIMITED, CHENNAI

In the result, both the appeals of the revenue are dismissed

ITA 2286/CHNY/2025[2017-18]Status: DisposedITAT Chennai24 Oct 2025AY 2017-18

Bench: Shri M. Balaganesh & Shri S.S. Viswanethra Raviआयकरअपीलसं./Ita No.:2286 & 2287/Chny/2025 यनिाारणवर्ा / Assessment Years:2017-18 & 2018-19 The Deputy Commissioner Of M/S.Sanmar Speciality Income Tax, Vs. Chemicals Limited, Non-Corporate Circle-8(1), No.9, Cathedral Road Chennai, Chennai. [Pan:Aabcs0201P] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थीकीओरसे/Appellant By : Mr.R.Vijayaraghavan, Advocate, प्रत्यर्थीकीओरसे/Revenue By : Mr.C.P.Solomon, Jcit

For Appellant: Mr.R.Vijayaraghavan, AdvocateFor Respondent: Mr.C.P.Solomon, JCIT
Section 14A

DCIT, CENTRAL CIRCLE - 4(2), KOLKATA, AAYAKAR BHAWAN POORVA vs. UMA VINIMAY PRIVATE LIMITED, MIDDLETON STREET

ITA 1011/KOL/2024[2014-15]Status: DisposedITAT Kolkata15 Oct 2025AY 2014-15

Bench: Duvvuru Rl Reddy, Vp & Shri Rajesh Kumar, Am Uma Vinimay Private Limited, Dcit, Central Circle-4(2) Room No.7G, 7Th Floor, 8B, Kolkata, Aaykar Bhawan Poorva, Geetanjali Apartment, Middleton 110, Shantipally, Vs. Street, Kolkata-700071, Kolkata-700107, West Bengal West Bengal (Appellant) (Respondent) Pan No. Aaacu8770C Assessee By : Shri Akkal Dudhwewala, Ar Revenue By : Shri P.N. Barnwal, Dr Date Of Hearing: 07.08.2025 Date Of Pronouncement: 15.10.2025

For Appellant: Shri Akkal Dudhwewala, ARFor Respondent: Shri P.N. Barnwal, DR
Section 133(6)Section 143(2)Section 250Section 68

DCIT CENTRAL CIRCLE 3(2), MUMBAI, AIR INDIA vs. AARTI INDUSTRIES LIMITED, MUMBAI

In the result, the appeal is dismissed

ITA 4869/MUM/2023[2015-2016]Status: DisposedITAT Mumbai25 Sept 2025AY 2015-2016

Bench: Shri Saktijit Dey & Shri Girish Agrawaldy. Cit, Central Circle-3(2) Aarti Industries Limited R. No. 1913, 19Th Floor, 71, Udyog Kshetra, 2Nd Floor, Air India Building, Nariman Point, Vs. Mulund Goregaon Link Road, Mumbai-400 021 Mulund (W), Mumbai-400 080 Pan/Gir No. Aabca 2787 L (Appellant) : (Respondent) Appellant By : Shri Vijay Mehta Respondent By : Shri Rajesh Kumar Yadav Date Of Hearing : 12.08.2025 Date Of Pronouncement : 25.09.2025 O R D E R Per Saktijit Dey: This Is An Appeal By The Revenue, Against The Order Dated 30.10.2023 Of Learned Commissioner Of Income Tax (Appeals), Mumbai (‘Ld.Cit(A) For Short), Pertaining To The Assessment Year (A.Y.) 2015-16. 2. Ground No. 1 In The Appeal Reads As Under: 1. On The Facts & Circumstances Of The Case, The Ld. Cit(A) Erred In Deleting The Disallowances Made By The A.O. To Restrict The Deduction U/S. 80Ia Of The Act Despite The Fact That The Issue Has Not Attained Finality & Pending For Adjudication Before The Hon'Ble Supreme Court? – Rs.396,81,798/- 3. Briefly The Facts Are, The Assessee Is A Resident Corporate Entity Engaged In Manufacturing & Sale Of Chemicals, Fertilizers & Intermediaries. For Such Manufacturing Activity, The Assessee Has Set Up A Plant At Plot No. 801/23, Gidc, Phase-Iii

For Appellant: Shri Vijay MehtaFor Respondent: Shri Rajesh Kumar Yadav
Section 133(6)Section 80I

TITAN COMPANY LIMITED,HOSUR vs. ACIT, CHENNAI

In the result, both the appeals filed by the assessee are allowed

ITA 393/CHNY/2018[2013-14]Status: DisposedITAT Chennai19 Sept 2025AY 2013-14

Bench: Hon’Ble Shri Manu Kumar Giri & Shri Hon’Ble S.R. Raghunathaआयकर अपील सं./ Ita No.393/Chny/2018 & आयकर अपील सं./ It(Tp)A No.89/Chny/2018 िनधा>रण वष> /Assessment Years: 2013-14 & 2014-15 Titan Company Ltd., The Dy. Commissioner Of Income No.3, Spicot Industrial Complex, Vs. Tax, Hosur, Krishnagiri – 635 126. Ltu-2, [Pan: Aaact 5131A] Chennai. (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri T. Surya Narayana &For Respondent: Shri ARV Sreenivasan, CIT
Section 143(3)Section 14ASection 80ISection 92C

KEI INDUSTRIES LTD,DELHI vs. ACIT , CIRCLE-14(2), DELHI

In the result, the appeal of the Assessee is partly allowed

ITA 1668/DEL/2025[2014-15]Status: DisposedITAT Delhi29 Aug 2025AY 2014-15

Bench: Shri C. N. Prasad & Shri M. Balaganeshkei Industries Ltd, Vs. Asst. Cit, D-90, Okhla Industrial Circle-14(2), Area, Phase-1, Delhi New Delhi (Appellant) (Respondent) Pan: Aaack0251C

For Appellant: Ms. Gargi Sethi, AdvFor Respondent: Shri Manish Gupta, Sr. DR
Section 10Section 115JSection 143(3)Section 14A

DCIT, CENTRAL CIRCLE-4, NEW DELHI vs. G N INTERNATIONAL P.LTD, NEW DELHI

In the result, the appeal of the revenue is dismissed

ITA 2851/DEL/2022[2017-18]Status: DisposedITAT Delhi30 Jul 2025AY 2017-18

Bench: Shri M. Balaganesh & Shri Sudhir Kumarg. N. International Pvt. Ltd, Vs. Acit, 3721/1, First Floor, Netaji Circle-10(2), Subhash Marg, Daryaganj, New Delhi New Delhi (Appellant) (Respondent) Pan:Aabcg4491K Dcit, Vs. G. N. International Pvt. Ltd, Central Circle-4, 3721/1, First Floor, Netaji New Delhi Subhash Marg, Daryaganj, New Delhi (Appellant) (Respondent) Pan:Aabcg4491K Assessee By : Shri Salil Agarwal, Sr. Adv Shri Shailesh Gupta, Ca Shri Dadhur Agarwal, Adv Revenue By: Shri Rajesh Kumar Dhanesta, Sr. Dr Ms. Neeju Gupta, Sr. Dr Date Of Hearing 25/07/2025 Date Of Pronouncement 30/07/2025

For Appellant: Shri Salil Agarwal, Sr. AdvFor Respondent: Shri Rajesh Kumar Dhanesta, Sr. DR
Section 115BSection 144Section 68

DCIT, NEW DELHI vs. M/S. MAJESTIC PROPERTIES PVT. LTD., NEW DELHI

In the result, the appeal of the revenue in ITA 3115/Del/2014 for AY 2010-11 is partly allowed

ITA 1748/DEL/2014[2009-10]Status: DisposedITAT Delhi27 Jun 2025AY 2009-10

Bench: Shri Mahavir Singh & Shri M. Balaganesh

For Appellant: Dr. Rakesh Gupta, AdvFor Respondent: Shri Sunil Kumar Yadav, CIT DR
Section 115JSection 132Section 153ASection 37(1)

M/S. MAJESTIC PROPERTIES PVT. LTD.,NEW DELHI vs. ACIT, NEW DELHI

In the result, the appeal of the revenue in ITA 3115/Del/2014 for AY 2010-11 is partly allowed

ITA 1623/DEL/2014[2009-10]Status: DisposedITAT Delhi27 Jun 2025AY 2009-10

Bench: Shri Mahavir Singh & Shri M. Balaganesh

For Appellant: Dr. Rakesh Gupta, AdvFor Respondent: Shri Sunil Kumar Yadav, CIT DR
Section 115JSection 132Section 153ASection 37(1)

DCIT, NEW DELHI vs. M/S. MAJESTIC PROPERTIES PVT. LTD., NEW DELHI

In the result, the appeal of the revenue in ITA 3115/Del/2014 for AY 2010-11 is partly allowed

ITA 3289/DEL/2013[2008-09]Status: DisposedITAT Delhi27 Jun 2025AY 2008-09

Bench: Shri Mahavir Singh & Shri M. Balaganesh

For Appellant: Dr. Rakesh Gupta, AdvFor Respondent: Shri Sunil Kumar Yadav, CIT DR
Section 115JSection 132Section 153ASection 37(1)

M/S MAJESTIC PROPERTIES PVT. LTD.,,NEW DELHI vs. ACIT, NEW DELHI

In the result, the appeal of the revenue in ITA 3115/Del/2014 for AY 2010-11 is partly allowed

ITA 3233/DEL/2013[2008-09]Status: DisposedITAT Delhi27 Jun 2025AY 2008-09

Bench: Shri Mahavir Singh & Shri M. Balaganesh

For Appellant: Dr. Rakesh Gupta, AdvFor Respondent: Shri Sunil Kumar Yadav, CIT DR
Section 115JSection 132Section 153ASection 37(1)

DIGVIJAY FINLEASE LTD.,KOLKATA vs. A.C.I.T., CIRCLE - 5(1), KOLKATA, KOLKATA

Appeal is partly allowed

ITA 1121/KOL/2024[2018-2019]Status: DisposedITAT Kolkata25 Jun 2025AY 2018-2019

Bench: SHRI PRADIP KUMAR CHOUBEY, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)

Section 14ASection 14A(2)Section 234BSection 250

DCIT-2(3)(1), MUMBAI vs. KOTATK MAHINDRA BANK LTD, MUMBAI

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

ITA 5110/MUM/2024[2021-22]Status: DisposedITAT Mumbai11 Jun 2025AY 2021-22

Bench: Shri Saktijit Dey & Shri Narendra Kumar Billaiyaआयकर अपील सुं./Ita No. 4950/Mum/2024 (नििाारण वर्ा / Assessment Year :2020-21) आयकर अपील सुं./Ita No. 4946/Mum/2024 (नििाारण वर्ा / Assessment Year :2021-22) Kotak Mahindra Bank Ltd. V/S. Assessment Unit, Income 27 Bkc, Plot No. C 27, G बिाम Tax Department Block, Bandra Kurla Government Of India, Complex, Bandra, Ministry Of Finance, Maharashtra-400051 Maharashtra-400020 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaack4409J Appellant/अपीलार्थी .. Respondent/प्रनिवादी आयकर अपील सुं./Ita No. 5075/Mum/2024 (नििाारण वर्ा / Assessment Year :2020-21) आयकर अपील सुं./Ita No. 5110/Mum/2024 (नििाारण वर्ा / Assessment Year :2021-22) Dcit-2(3)(1), Mumbai V/S. Kotak Mahindra Bank Ltd. 552, Aayakar Bhawan, बिाम 27 Bkc, Plot No. C 27, G M.K. Road, Churchgate, Block, Bandra Kurla Maharashtra-400020 Complex, Bandra, Maharashtra-400051 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaack4409J Appellant/अपीलार्थी .. Respondent/प्रनिवादी निर्ााररती की ओर से /Assessee By: Shri Madhur Agrawal राजस्व की ओर से /Revenue By: Shri Ritesh Misra

For Appellant: Shri Madhur AgrawalFor Respondent: Shri Ritesh Misra
Section 41

DCIT-2(3)(1), MUMBAI vs. KOTAK MAHINDRA BANK LTD, MUMBAI

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

ITA 5075/MUM/2024[2020-21]Status: DisposedITAT Mumbai11 Jun 2025AY 2020-21

Bench: Shri Saktijit Dey & Shri Narendra Kumar Billaiyaआयकर अपील सुं./Ita No. 4950/Mum/2024 (नििाारण वर्ा / Assessment Year :2020-21) आयकर अपील सुं./Ita No. 4946/Mum/2024 (नििाारण वर्ा / Assessment Year :2021-22) Kotak Mahindra Bank Ltd. V/S. Assessment Unit, Income 27 Bkc, Plot No. C 27, G बिाम Tax Department Block, Bandra Kurla Government Of India, Complex, Bandra, Ministry Of Finance, Maharashtra-400051 Maharashtra-400020 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaack4409J Appellant/अपीलार्थी .. Respondent/प्रनिवादी आयकर अपील सुं./Ita No. 5075/Mum/2024 (नििाारण वर्ा / Assessment Year :2020-21) आयकर अपील सुं./Ita No. 5110/Mum/2024 (नििाारण वर्ा / Assessment Year :2021-22) Dcit-2(3)(1), Mumbai V/S. Kotak Mahindra Bank Ltd. 552, Aayakar Bhawan, बिाम 27 Bkc, Plot No. C 27, G M.K. Road, Churchgate, Block, Bandra Kurla Maharashtra-400020 Complex, Bandra, Maharashtra-400051 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaack4409J Appellant/अपीलार्थी .. Respondent/प्रनिवादी निर्ााररती की ओर से /Assessee By: Shri Madhur Agrawal राजस्व की ओर से /Revenue By: Shri Ritesh Misra

For Appellant: Shri Madhur AgrawalFor Respondent: Shri Ritesh Misra
Section 41

KOTAK MAHINDRA BANK LIMITED,MUMBAI vs. ASSESSMENT UNIT, INCOME TAX DEPARTMENT, MUMBAI

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

ITA 4950/MUM/2024[2020-21]Status: DisposedITAT Mumbai11 Jun 2025AY 2020-21

Bench: Shri Saktijit Dey & Shri Narendra Kumar Billaiyaआयकर अपील सुं./Ita No. 4950/Mum/2024 (नििाारण वर्ा / Assessment Year :2020-21) आयकर अपील सुं./Ita No. 4946/Mum/2024 (नििाारण वर्ा / Assessment Year :2021-22) Kotak Mahindra Bank Ltd. V/S. Assessment Unit, Income 27 Bkc, Plot No. C 27, G बिाम Tax Department Block, Bandra Kurla Government Of India, Complex, Bandra, Ministry Of Finance, Maharashtra-400051 Maharashtra-400020 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaack4409J Appellant/अपीलार्थी .. Respondent/प्रनिवादी आयकर अपील सुं./Ita No. 5075/Mum/2024 (नििाारण वर्ा / Assessment Year :2020-21) आयकर अपील सुं./Ita No. 5110/Mum/2024 (नििाारण वर्ा / Assessment Year :2021-22) Dcit-2(3)(1), Mumbai V/S. Kotak Mahindra Bank Ltd. 552, Aayakar Bhawan, बिाम 27 Bkc, Plot No. C 27, G M.K. Road, Churchgate, Block, Bandra Kurla Maharashtra-400020 Complex, Bandra, Maharashtra-400051 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaack4409J Appellant/अपीलार्थी .. Respondent/प्रनिवादी निर्ााररती की ओर से /Assessee By: Shri Madhur Agrawal राजस्व की ओर से /Revenue By: Shri Ritesh Misra

For Appellant: Shri Madhur AgrawalFor Respondent: Shri Ritesh Misra
Section 41

KOTAK MAHINDRA BANK LIMITED,MUMBAI vs. ASSESSMENT UNIT, INCOME TAX DEPARTMENT, MUMBAI

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

ITA 4946/MUM/2024[2021-22]Status: DisposedITAT Mumbai11 Jun 2025AY 2021-22

Bench: Shri Saktijit Dey & Shri Narendra Kumar Billaiyaआयकर अपील सुं./Ita No. 4950/Mum/2024 (नििाारण वर्ा / Assessment Year :2020-21) आयकर अपील सुं./Ita No. 4946/Mum/2024 (नििाारण वर्ा / Assessment Year :2021-22) Kotak Mahindra Bank Ltd. V/S. Assessment Unit, Income 27 Bkc, Plot No. C 27, G बिाम Tax Department Block, Bandra Kurla Government Of India, Complex, Bandra, Ministry Of Finance, Maharashtra-400051 Maharashtra-400020 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaack4409J Appellant/अपीलार्थी .. Respondent/प्रनिवादी आयकर अपील सुं./Ita No. 5075/Mum/2024 (नििाारण वर्ा / Assessment Year :2020-21) आयकर अपील सुं./Ita No. 5110/Mum/2024 (नििाारण वर्ा / Assessment Year :2021-22) Dcit-2(3)(1), Mumbai V/S. Kotak Mahindra Bank Ltd. 552, Aayakar Bhawan, बिाम 27 Bkc, Plot No. C 27, G M.K. Road, Churchgate, Block, Bandra Kurla Maharashtra-400020 Complex, Bandra, Maharashtra-400051 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aaack4409J Appellant/अपीलार्थी .. Respondent/प्रनिवादी निर्ााररती की ओर से /Assessee By: Shri Madhur Agrawal राजस्व की ओर से /Revenue By: Shri Ritesh Misra

For Appellant: Shri Madhur AgrawalFor Respondent: Shri Ritesh Misra
Section 41

FENA PRIVATE LIMITED,DELHI vs. ASSESSMENT UNIT, NFAC, INCOME TAX DEPARTMENT, DELHI

In the result, both the appeals of the Assessee are partly allowed

ITA 2475/DEL/2024[2020-21]Status: DisposedITAT Delhi11 Jun 2025AY 2020-21

Bench: Shri M. Balaganesh & Shri Yogesh Kumar U.S.

For Appellant: Shri Raj Kumar, CAFor Respondent: Shri Rajesh Kumar Dhanesta, Sr. DR
Section 143(3)Section 14ASection 14A(3)

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Section 8D(2) of the Income Tax Act — Case Laws | BharatTax