1.Thiru Arooran Sugars Ltd. v. CIT 350 ITR 324 (Mad.) 2. Roger Enterp v. Rises Pvt. Ltd.

226 ITR 242High Court1997#7345 most cited
15

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2020.

Judgments citing 1.Thiru Arooran Sugars Ltd. v. CIT 350 ITR 324 (Mad.) 2. Roger Enterp v. Rises Pvt. Ltd.

DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-1(3), BANGALORE vs. M/S COFFEEDAY GLOBAL LIMITED , BANGALORE

In the result, the appeals of the Revenue are partly allowed

ITA 3041/BANG/2018[2014-15]Status: DisposedITAT Bangalore24 Feb 2020AY 2014-15

Bench: S/Shri Chandra Poojari, Am & Smt. Beena Pillai, Jm Ita Nos. 3040 & 3041/Bang/2018 Assessment Years: 2013-14 & 2014-15 The Deputy Commissioner Of Vs. M/S. Coffee Day Global Limited, Income-Tax, Central Circle-1(3), No.23/2, Coffeeday Square, 3Rd Floor, C.R. Building, Vittal Mallya Road, Queen’S Road, Bengaluru-560 001. Bengaluru-560 001. [Pan: Aabca 5291P]

Section 14ASection 32(1)(iia)Section 43A

…TO (2008 40-A BCA) 293 - ITAT- Mumbai) v) CIT V. Rex Talkies (1984) 148 ITR 560 (Kar) vi) CIT V. B.V.Ramachandrappa & Sons (1991) 191 ITR 34 (Kar) vii) CIT V. HEDE Consultancy (P) Ltd (2003) 127 Taxman 597 (Bom) viii) CIT V. Bharat Commercial Corpn., (1997) 226 ITR 242 (Pat) ix) Banashankari Medial & Oncology Research Centre Ltd V. Asstt. CIT (IT Appeal No.1217/Bang/07) (Bang- ITAT). (x) CIT vs. Reliance Industries Ltd. 102 taxmann.com 218 (SC). (xi) CIT vs. Mangalam Cement Ltd. 99 taxmann.com (Raj. HC) (9) The Ld. AR submitted that even after introduction of proviso to section 36(1)(iii) of the Act, the inv…

DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-1(3), BANGALORE vs. M/S COFFEEDAY GLOBAL LIMITED , BANGALORE

In the result, the appeals of the Revenue are partly allowed

ITA 3040/BANG/2018[2013-14]Status: DisposedITAT Bangalore24 Feb 2020AY 2013-14

Bench: S/Shri Chandra Poojari, Am & Smt. Beena Pillai, Jm Ita Nos. 3040 & 3041/Bang/2018 Assessment Years: 2013-14 & 2014-15 The Deputy Commissioner Of Vs. M/S. Coffee Day Global Limited, Income-Tax, Central Circle-1(3), No.23/2, Coffeeday Square, 3Rd Floor, C.R. Building, Vittal Mallya Road, Queen’S Road, Bengaluru-560 001. Bengaluru-560 001. [Pan: Aabca 5291P]

Section 14ASection 32(1)(iia)Section 43A

…TO (2008 40-A BCA) 293 - ITAT- Mumbai) v) CIT V. Rex Talkies (1984) 148 ITR 560 (Kar) vi) CIT V. B.V.Ramachandrappa & Sons (1991) 191 ITR 34 (Kar) vii) CIT V. HEDE Consultancy (P) Ltd (2003) 127 Taxman 597 (Bom) viii) CIT V. Bharat Commercial Corpn., (1997) 226 ITR 242 (Pat) ix) Banashankari Medial & Oncology Research Centre Ltd V. Asstt. CIT (IT Appeal No.1217/Bang/07) (Bang- ITAT). (x) CIT vs. Reliance Industries Ltd. 102 taxmann.com 218 (SC). (xi) CIT vs. Mangalam Cement Ltd. 99 taxmann.com (Raj. HC) (9) The Ld. AR submitted that even after introduction of proviso to section 36(1)(iii) of the Act, the inv…

DCIT CIRCLE 1 , TIRUNELVELI vs. RM KV FASHION GARMENTS PVT LTD, TIRUNELVELI

In the result, appeal filed by the Revenue in ITA No

ITA 761/CHNY/2018[2014-15]Status: DisposedITAT Chennai30 Apr 2018AY 2014-15

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…premises is a revenue expenditure and in support of this proposition relied on the following decisions: 1.Thiru Arooran Sugars Ltd. v. CIT 350 ITR 324 (Mad.) 2. Roger Enterp. v. Rises Pvt. Ltd. 169 Taxman 41 (Del.) & 3) CIT v. Bharat Commercial Corporation 226 ITR 242 (Pat.). 11.9 We heard the rival submission and perused the material on record. The issue involved in the present grounds of appeal is whether the expenditure incurred by the respondent-assessee on interior decoration, false ceiling and wooden structures carried out on the leased premises constitutes whether revenue or capital expenditure. The…

ACIT CIRCLE 1, TIRUNELVELI vs. M/S RM KV FBRICS PRIVATE LIMITED, TIRUNELVELI

In the result, appeal filed by the Revenue in ITA No

ITA 760/CHNY/2018[2014--15]Status: DisposedITAT Chennai30 Apr 2018

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…premises is a revenue expenditure and in support of this proposition relied on the following decisions: 1.Thiru Arooran Sugars Ltd. v. CIT 350 ITR 324 (Mad.) 2. Roger Enterp. v. Rises Pvt. Ltd. 169 Taxman 41 (Del.) & 3) CIT v. Bharat Commercial Corporation 226 ITR 242 (Pat.). 11.9 We heard the rival submission and perused the material on record. The issue involved in the present grounds of appeal is whether the expenditure incurred by the respondent-assessee on interior decoration, false ceiling and wooden structures carried out on the leased premises constitutes whether revenue or capital expenditure. The…

ACIT CIRCLE 1, TIRUNELVELI vs. M/S RM K V SILKS PRIVATE LIMITED, TIRUNELVELI

In the result, appeal filed by the Revenue in ITA No

ITA 759/CHNY/2018[2014-15]Status: DisposedITAT Chennai30 Apr 2018AY 2014-15

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…premises is a revenue expenditure and in support of this proposition relied on the following decisions: 1.Thiru Arooran Sugars Ltd. v. CIT 350 ITR 324 (Mad.) 2. Roger Enterp. v. Rises Pvt. Ltd. 169 Taxman 41 (Del.) & 3) CIT v. Bharat Commercial Corporation 226 ITR 242 (Pat.). 11.9 We heard the rival submission and perused the material on record. The issue involved in the present grounds of appeal is whether the expenditure incurred by the respondent-assessee on interior decoration, false ceiling and wooden structures carried out on the leased premises constitutes whether revenue or capital expenditure. The…

M/S RM KV FBRICS PRIVATE LIMITED,TIRUNELVELI vs. ACIT CIRCLE 1, TIRUNELVELI

In the result, appeal filed by the Revenue in ITA No

ITA 614/CHNY/2018[2014-15]Status: DisposedITAT Chennai30 Apr 2018AY 2014-15

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…premises is a revenue expenditure and in support of this proposition relied on the following decisions: 1.Thiru Arooran Sugars Ltd. v. CIT 350 ITR 324 (Mad.) 2. Roger Enterp. v. Rises Pvt. Ltd. 169 Taxman 41 (Del.) & 3) CIT v. Bharat Commercial Corporation 226 ITR 242 (Pat.). 11.9 We heard the rival submission and perused the material on record. The issue involved in the present grounds of appeal is whether the expenditure incurred by the respondent-assessee on interior decoration, false ceiling and wooden structures carried out on the leased premises constitutes whether revenue or capital expenditure. The…

M/S RM K V SILKS PRIVATE LIMITED,TIRUNELVELI vs. ACIT CIRCLE 1, TIRUNELVELI

In the result, appeal filed by the Revenue in ITA No

ITA 613/CHNY/2018[2014-15]Status: DisposedITAT Chennai30 Apr 2018AY 2014-15

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…premises is a revenue expenditure and in support of this proposition relied on the following decisions: 1.Thiru Arooran Sugars Ltd. v. CIT 350 ITR 324 (Mad.) 2. Roger Enterp. v. Rises Pvt. Ltd. 169 Taxman 41 (Del.) & 3) CIT v. Bharat Commercial Corporation 226 ITR 242 (Pat.). 11.9 We heard the rival submission and perused the material on record. The issue involved in the present grounds of appeal is whether the expenditure incurred by the respondent-assessee on interior decoration, false ceiling and wooden structures carried out on the leased premises constitutes whether revenue or capital expenditure. The…

DCIT CIRCLE 1 , TIRUNELVELI vs. RMKV FASHION GARMENTS PVT. LTD. , TIRUNELVELI

In the result, appeal filed by the Revenue in ITA No

ITA 1626/CHNY/2017[2013-14]Status: DisposedITAT Chennai30 Apr 2018AY 2013-14

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…premises is a revenue expenditure and in support of this proposition relied on the following decisions: 1.Thiru Arooran Sugars Ltd. v. CIT 350 ITR 324 (Mad.) 2. Roger Enterp. v. Rises Pvt. Ltd. 169 Taxman 41 (Del.) & 3) CIT v. Bharat Commercial Corporation 226 ITR 242 (Pat.). 11.9 We heard the rival submission and perused the material on record. The issue involved in the present grounds of appeal is whether the expenditure incurred by the respondent-assessee on interior decoration, false ceiling and wooden structures carried out on the leased premises constitutes whether revenue or capital expenditure. The…

DCIT CIRCLE 1 , TIRUNELVELI vs. RMKV FASHION GARMENTS PVT. LTD. , TIRUNELVELI

In the result, appeal filed by the Revenue in ITA No

ITA 1625/CHNY/2017[2012-13]Status: DisposedITAT Chennai30 Apr 2018AY 2012-13

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…premises is a revenue expenditure and in support of this proposition relied on the following decisions: 1.Thiru Arooran Sugars Ltd. v. CIT 350 ITR 324 (Mad.) 2. Roger Enterp. v. Rises Pvt. Ltd. 169 Taxman 41 (Del.) & 3) CIT v. Bharat Commercial Corporation 226 ITR 242 (Pat.). 11.9 We heard the rival submission and perused the material on record. The issue involved in the present grounds of appeal is whether the expenditure incurred by the respondent-assessee on interior decoration, false ceiling and wooden structures carried out on the leased premises constitutes whether revenue or capital expenditure. The…

DCIT CIRCLE 1 , TIRUNELVELI vs. RMKV FABRICS PVT. LTD. , TIRUNELVELI

In the result, appeal filed by the Revenue in ITA No

ITA 1624/CHNY/2017[2013-14]Status: DisposedITAT Chennai30 Apr 2018AY 2013-14

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…premises is a revenue expenditure and in support of this proposition relied on the following decisions: 1.Thiru Arooran Sugars Ltd. v. CIT 350 ITR 324 (Mad.) 2. Roger Enterp. v. Rises Pvt. Ltd. 169 Taxman 41 (Del.) & 3) CIT v. Bharat Commercial Corporation 226 ITR 242 (Pat.). 11.9 We heard the rival submission and perused the material on record. The issue involved in the present grounds of appeal is whether the expenditure incurred by the respondent-assessee on interior decoration, false ceiling and wooden structures carried out on the leased premises constitutes whether revenue or capital expenditure. The…

DCIT CIRCLE 1 , TIRUNELVELI vs. RMKV FABRICS PVT. LTD. , TIRUNELVELI

In the result, appeal filed by the Revenue in ITA No

ITA 1623/CHNY/2017[2012-13]Status: DisposedITAT Chennai30 Apr 2018AY 2012-13

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…premises is a revenue expenditure and in support of this proposition relied on the following decisions: 1.Thiru Arooran Sugars Ltd. v. CIT 350 ITR 324 (Mad.) 2. Roger Enterp. v. Rises Pvt. Ltd. 169 Taxman 41 (Del.) & 3) CIT v. Bharat Commercial Corporation 226 ITR 242 (Pat.). 11.9 We heard the rival submission and perused the material on record. The issue involved in the present grounds of appeal is whether the expenditure incurred by the respondent-assessee on interior decoration, false ceiling and wooden structures carried out on the leased premises constitutes whether revenue or capital expenditure. The…

DCIT CIRCLE 1 , TIRUNELVELI vs. RMKV SILKS PVT. LTD. , TIRUNELVELI

In the result, appeal filed by the Revenue in ITA No

ITA 1622/CHNY/2017[2013-14]Status: DisposedITAT Chennai30 Apr 2018AY 2013-14

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…premises is a revenue expenditure and in support of this proposition relied on the following decisions: 1.Thiru Arooran Sugars Ltd. v. CIT 350 ITR 324 (Mad.) 2. Roger Enterp. v. Rises Pvt. Ltd. 169 Taxman 41 (Del.) & 3) CIT v. Bharat Commercial Corporation 226 ITR 242 (Pat.). 11.9 We heard the rival submission and perused the material on record. The issue involved in the present grounds of appeal is whether the expenditure incurred by the respondent-assessee on interior decoration, false ceiling and wooden structures carried out on the leased premises constitutes whether revenue or capital expenditure. The…

DCIT CIRCLE 1 , TIRUNELVELI vs. RMKV SILKS PVT. LTD. , TIRUNELVELI

In the result, appeal filed by the Revenue in ITA No

ITA 1621/CHNY/2017[2012-13]Status: DisposedITAT Chennai30 Apr 2018AY 2012-13

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…premises is a revenue expenditure and in support of this proposition relied on the following decisions: 1.Thiru Arooran Sugars Ltd. v. CIT 350 ITR 324 (Mad.) 2. Roger Enterp. v. Rises Pvt. Ltd. 169 Taxman 41 (Del.) & 3) CIT v. Bharat Commercial Corporation 226 ITR 242 (Pat.). 11.9 We heard the rival submission and perused the material on record. The issue involved in the present grounds of appeal is whether the expenditure incurred by the respondent-assessee on interior decoration, false ceiling and wooden structures carried out on the leased premises constitutes whether revenue or capital expenditure. The…

RM.K.V.FABRICS PRIVATE LIMITED ,TIRUNELVELI vs. DCIT CIRCLE 1(1), TIRUNELVELI

In the result, appeal filed by the Revenue in ITA No

ITA 1594/CHNY/2017[2013-14]Status: DisposedITAT Chennai30 Apr 2018AY 2013-14

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…premises is a revenue expenditure and in support of this proposition relied on the following decisions: 1.Thiru Arooran Sugars Ltd. v. CIT 350 ITR 324 (Mad.) 2. Roger Enterp. v. Rises Pvt. Ltd. 169 Taxman 41 (Del.) & 3) CIT v. Bharat Commercial Corporation 226 ITR 242 (Pat.). 11.9 We heard the rival submission and perused the material on record. The issue involved in the present grounds of appeal is whether the expenditure incurred by the respondent-assessee on interior decoration, false ceiling and wooden structures carried out on the leased premises constitutes whether revenue or capital expenditure. The…

RM.K.V.SILKS PRIVATE LIMITED ,TIRUNELVELI vs. DCIT CIRCLE 1, TIRUNELVELI

In the result, appeal filed by the Revenue in ITA No

ITA 1593/CHNY/2017[2013-14]Status: DisposedITAT Chennai30 Apr 2018AY 2013-14

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddyq आयकर अपील सं./Ita No.1621/Chny/2017 "नधा"रण वष" /Assessment Year: 2012-13 Dy. Commissioner Of Income Tax, M/S. Rmkv Silks Pvt. Ltd., Circle-1, Vs. 176F, Trivandrum Road, Tirunelveli. Tirunelveli – 627 003. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.1593/Chny/2017 & Cross Appeal By Revenue In Ita No.1622/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14 M/S. Rmkv Silks Pvt. Ltd., Vs. Dy. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, Tirunelveli. [Pan: Aafcr 4024B] आयकर अपील सं./Ita No.613/Chny/2018 Cross Appeal By Revenue In Ita No.759/Chny/2018 "नधा"रण वष" /Assessment Year: 2014-15 M/S. Rmkv Silks Pvt. Ltd., Vs. Asst. Commissioner Of Income 176F, Trivandrum Road, Tax, Tirunelveli – 627 003. Circle-1, [Pan: Aafcr 4024B] Tirunelveli.

Section 47

…premises is a revenue expenditure and in support of this proposition relied on the following decisions: 1.Thiru Arooran Sugars Ltd. v. CIT 350 ITR 324 (Mad.) 2. Roger Enterp. v. Rises Pvt. Ltd. 169 Taxman 41 (Del.) & 3) CIT v. Bharat Commercial Corporation 226 ITR 242 (Pat.). 11.9 We heard the rival submission and perused the material on record. The issue involved in the present grounds of appeal is whether the expenditure incurred by the respondent-assessee on interior decoration, false ceiling and wooden structures carried out on the leased premises constitutes whether revenue or capital expenditure. The…

1.Thiru Arooran Sugars Ltd. v. CIT 350 ITR 324 (Mad.) 2. Roger Enterp v. Rises Pvt. Ltd. (226 ITR 242) — Cited in 15 Judgments | BharatTax