Deccan Enterprises Ltd., Hyd, Hyderabad vs. ACIT, Circle-17(1), Hyderabad
In the result appeal of the assessee is allowed for statistical purposes
ITA 19/HYD/2016[2009-10]Status: DisposedITAT Hyderabad15 Mar 2019AY 2009-10
Bench: Shri V. Durga Rao & Shri D.S. Sunder Singhassessment Year: 2009-10 M/S Deccan Enterprises Vs. Acit, Ltd., Hyderabad. Circle – 17(1) Hyderabad. Pan – Aaacd6744K (Appellant) (Respondent) Assessee By : Shri C.S. Subramanyam, Ar Revenue By : Shri P.V. Subbaraju,Dr Date Of Hearing : 12-03-2019 Date Of Pronouncement : 15-03-2019 Order Per D.S. Sunder Singh, A.M:
For Appellant: Shri C.S. SubramanyamFor Respondent: Shri P.V. Subbaraju,DR
Section 30Section 37
…enue expenditure. The assessee has also relied on the following decisions: “1. CIT Vs. Saran Engg Co [2011] 10 taxmann.com 14. 2. Cit Vs. Delhi Press Samachar Patra (P) Ltd. [2010] 191 Taxman 71 (Delhi). 3. Guntur Merchants Cotton Press Ltd., Vs. ITO, [1977] 108 ITR 620 (AP)”. 5.1 The Ld. CIT(A) observed that the assessee had incurred expenditure of Rs. 30,12,475/- and the same is not admissible u/s 30(a)(ii) of the Act as current repairs. The CIT(A) relied on the decision of Hon’ble Delhi High Court in the case of Gurnarain Khanna & Sons Vs. CIT [1985] 47 CTR 23 (Del), wherein it was held that construction for…
