15 ITA Nos.3472 & 3473/Del./2015 ITA Nos.3702 & 3574/Del./2015 Jute Manufacturing Co. v. CIT

75 ITR 91Reported decision#21350 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2020 to 2020.

Judgments citing 15 ITA Nos.3472 & 3473/Del./2015 ITA Nos.3702 & 3574/Del./2015 Jute Manufacturing Co. v. CIT

DCIT, Gurgaon vs. M/S. Plant Edu. (P) Ltd., Gurgaon

ITA 3702/DEL/2015[2009-10]Status: DisposedITAT Delhi31 Jan 2020AY 2009-10

Bench: Shri Kuldip Singh & Dr. B.R.R. Kumar

For Appellant: Shri Sanjay Sood, CAFor Respondent: Shri Saras Kumar, Senior DR
Section 145(3)Section 40A(2)(b)

…and held the same of revenue in nature following the decisions of the Hon’ble Supreme Court in cases of Kedarnath 15 ITA Nos.3472 & 3473/Del./2015 ITA Nos.3702 & 3574/Del./2015 Jute Manufacturing Co. vs. CIT 82 ITR 363 and CIT vs. Indian Discounts Co. Ltd. 75 ITR 91. Order passed by the ld. CIT (A) was challenged by the Revenue before the Tribunal who has remanded the matter back to AO and AO vide assessment order dated 11.05.2016, available at pages 57 to 59 of the paper book, accepted the claim of the assessee qua Project EDEXCEL expenses, thus the issue has attained finality. 27. Hon’ble Supreme Court…

DCIT, Gurgaon vs. M/S Planet Edu. (P) Ltd., Gurgaon

ITA 3574/DEL/2015[2010-11]Status: DisposedITAT Delhi31 Jan 2020AY 2010-11

Bench: Shri Kuldip Singh & Dr. B.R.R. Kumar

For Appellant: Shri Sanjay Sood, CAFor Respondent: Shri Saras Kumar, Senior DR
Section 145(3)Section 40A(2)(b)

…and held the same of revenue in nature following the decisions of the Hon’ble Supreme Court in cases of Kedarnath 15 ITA Nos.3472 & 3473/Del./2015 ITA Nos.3702 & 3574/Del./2015 Jute Manufacturing Co. vs. CIT 82 ITR 363 and CIT vs. Indian Discounts Co. Ltd. 75 ITR 91. Order passed by the ld. CIT (A) was challenged by the Revenue before the Tribunal who has remanded the matter back to AO and AO vide assessment order dated 11.05.2016, available at pages 57 to 59 of the paper book, accepted the claim of the assessee qua Project EDEXCEL expenses, thus the issue has attained finality. 27. Hon’ble Supreme Court…

M/S. Planet Edu Pvt. Ltd., Gurgaon vs. DCIT, Gurgaon

ITA 3473/DEL/2015[2010-11]Status: DisposedITAT Delhi31 Jan 2020AY 2010-11

Bench: Shri Kuldip Singh & Dr. B.R.R. Kumar

For Appellant: Shri Sanjay Sood, CAFor Respondent: Shri Saras Kumar, Senior DR
Section 145(3)Section 40A(2)(b)

…and held the same of revenue in nature following the decisions of the Hon’ble Supreme Court in cases of Kedarnath 15 ITA Nos.3472 & 3473/Del./2015 ITA Nos.3702 & 3574/Del./2015 Jute Manufacturing Co. vs. CIT 82 ITR 363 and CIT vs. Indian Discounts Co. Ltd. 75 ITR 91. Order passed by the ld. CIT (A) was challenged by the Revenue before the Tribunal who has remanded the matter back to AO and AO vide assessment order dated 11.05.2016, available at pages 57 to 59 of the paper book, accepted the claim of the assessee qua Project EDEXCEL expenses, thus the issue has attained finality. 27. Hon’ble Supreme Court…

M/S. Planet Edu Pvt. Ltd., Gurgaon vs. JCIT, Gurgaon

ITA 3472/DEL/2015[2009-10]Status: DisposedITAT Delhi31 Jan 2020AY 2009-10

Bench: Shri Kuldip Singh & Dr. B.R.R. Kumar

For Appellant: Shri Sanjay Sood, CAFor Respondent: Shri Saras Kumar, Senior DR
Section 145(3)Section 40A(2)(b)

…and held the same of revenue in nature following the decisions of the Hon’ble Supreme Court in cases of Kedarnath 15 ITA Nos.3472 & 3473/Del./2015 ITA Nos.3702 & 3574/Del./2015 Jute Manufacturing Co. vs. CIT 82 ITR 363 and CIT vs. Indian Discounts Co. Ltd. 75 ITR 91. Order passed by the ld. CIT (A) was challenged by the Revenue before the Tribunal who has remanded the matter back to AO and AO vide assessment order dated 11.05.2016, available at pages 57 to 59 of the paper book, accepted the claim of the assessee qua Project EDEXCEL expenses, thus the issue has attained finality. 27. Hon’ble Supreme Court…

15 ITA Nos.3472 & 3473/Del./2015 ITA Nos.3702 & 3574/Del./2015 Jute Manufacturing Co. v. CIT (75 ITR 91) — Cited in 4 Judgments | BharatTax