2.13.1 CIT v. Madan & Co.

254 ITR 445High Court#20130 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2024.

Issues it is cited on

section 10(2)(xv)section 10(2)explanation to section 37prohibited by lawsection 129credit for tdssection 30furnishing inaccurate particulars of incomeprofits and gains of business or professionfurnishing inaccurate particularssection 32section 274

Judgments citing 2.13.1 CIT v. Madan & Co.

Asstt. Commissioner of Income Tax, Central Circle-1(4), Ahmedabad vs. Mahalaxmi Infracontract Private Limited, Ahmedabad

ITA 486/AHD/2023[2018-19]Status: DisposedITAT Ahmedabad31 May 2024AY 2018-19

Bench: Shri Ramit Kochar & Ms. Madhumita Royआयकर अपील सं./I.T.A. Nos. 484, 485 & 486/Ahd/2023 ("नधा"रण वष" / Assessment Years : 2015-16, 2017-18 & 2018-19) बनाम/ Assistant Commissioner Mahalaxmi Infracontract Of Income Tax Private Limited Vs. Central Circle-1(4), B-21, Corporate House, Ahmedabad Opp-Pakwan-Ii, S. G. Highway, Bodakdev, Ahmedabad "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aagcm4615E (Appellant) .. (Respondent) Assessee By : Shri S. N. Divatia & Shri B. K. Patel, A.Rs. Shri Sudhendu Das, Cit. Dr Revenue By : सुनवाई क" तार"ख / Date Of 22/01/2024 & Hearing घोषणा क" तार"ख /Date Of 31/05/2024 Pronouncement

For Appellant: Shri S. N. Divatia & Shri B. K. Patel
Section 143(2)Section 143(3)

…ly was whether the appellant was in the business of transportation and whether the vehicles were used in the said business is proved beyond doubt on above basis. 2.11 We would also like to place reliance on the following judgements: 2.13.1 CIT vs. Madan & Co. 254 ITR 445 (MAD) 2002. ITA Nos. 484 to 486/Ahd/2023 (ACIT Vs. Mahalaxmi Inferacontract Pvt. Ltd.) A.Ys.– 2015-16, 2017-18 & 2018-19 - 8 - 2.13.2 C.V. Bhanumurthy Reddy vs. DCIT, Circle-10(1), Bangalore. (2015) 53 taxmann.com 110 (Bangalore-Trib.) 2.13.3 John Energy Ltd. vs. DCIT, CC-2(2), Ahmedabad [2015) 9 taxmann.com 75 (Ahmedabad Trib.) 2.13.4 H. D Enter…

Asstt. Commissioner of Income Tax, Central Circle - 1(4), Ahmedabad vs. Mahalaxmi Infracontract Pvt. Ltd., Ahmedabad

ITA 485/AHD/2023[2017-18]Status: DisposedITAT Ahmedabad31 May 2024AY 2017-18

Bench: Shri Ramit Kochar & Ms. Madhumita Royआयकर अपील सं./I.T.A. Nos. 484, 485 & 486/Ahd/2023 ("नधा"रण वष" / Assessment Years : 2015-16, 2017-18 & 2018-19) बनाम/ Assistant Commissioner Mahalaxmi Infracontract Of Income Tax Private Limited Vs. Central Circle-1(4), B-21, Corporate House, Ahmedabad Opp-Pakwan-Ii, S. G. Highway, Bodakdev, Ahmedabad "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aagcm4615E (Appellant) .. (Respondent) Assessee By : Shri S. N. Divatia & Shri B. K. Patel, A.Rs. Shri Sudhendu Das, Cit. Dr Revenue By : सुनवाई क" तार"ख / Date Of 22/01/2024 & Hearing घोषणा क" तार"ख /Date Of 31/05/2024 Pronouncement

For Appellant: Shri S. N. Divatia & Shri B. K. Patel
Section 143(2)Section 143(3)

…ly was whether the appellant was in the business of transportation and whether the vehicles were used in the said business is proved beyond doubt on above basis. 2.11 We would also like to place reliance on the following judgements: 2.13.1 CIT vs. Madan & Co. 254 ITR 445 (MAD) 2002. ITA Nos. 484 to 486/Ahd/2023 (ACIT Vs. Mahalaxmi Inferacontract Pvt. Ltd.) A.Ys.– 2015-16, 2017-18 & 2018-19 - 8 - 2.13.2 C.V. Bhanumurthy Reddy vs. DCIT, Circle-10(1), Bangalore. (2015) 53 taxmann.com 110 (Bangalore-Trib.) 2.13.3 John Energy Ltd. vs. DCIT, CC-2(2), Ahmedabad [2015) 9 taxmann.com 75 (Ahmedabad Trib.) 2.13.4 H. D Enter…

Asstt. Commissioner of Income Tax, Ahmedabad vs. Mahalaxmi Infracontract Private Limited, Ahmedabad

ITA 484/AHD/2023[2015-16]Status: DisposedITAT Ahmedabad31 May 2024AY 2015-16

Bench: Shri Ramit Kochar & Ms. Madhumita Royआयकर अपील सं./I.T.A. Nos. 484, 485 & 486/Ahd/2023 ("नधा"रण वष" / Assessment Years : 2015-16, 2017-18 & 2018-19) बनाम/ Assistant Commissioner Mahalaxmi Infracontract Of Income Tax Private Limited Vs. Central Circle-1(4), B-21, Corporate House, Ahmedabad Opp-Pakwan-Ii, S. G. Highway, Bodakdev, Ahmedabad "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aagcm4615E (Appellant) .. (Respondent) Assessee By : Shri S. N. Divatia & Shri B. K. Patel, A.Rs. Shri Sudhendu Das, Cit. Dr Revenue By : सुनवाई क" तार"ख / Date Of 22/01/2024 & Hearing घोषणा क" तार"ख /Date Of 31/05/2024 Pronouncement

For Appellant: Shri S. N. Divatia & Shri B. K. Patel
Section 143(2)Section 143(3)

…ly was whether the appellant was in the business of transportation and whether the vehicles were used in the said business is proved beyond doubt on above basis. 2.11 We would also like to place reliance on the following judgements: 2.13.1 CIT vs. Madan & Co. 254 ITR 445 (MAD) 2002. ITA Nos. 484 to 486/Ahd/2023 (ACIT Vs. Mahalaxmi Inferacontract Pvt. Ltd.) A.Ys.– 2015-16, 2017-18 & 2018-19 - 8 - 2.13.2 C.V. Bhanumurthy Reddy vs. DCIT, Circle-10(1), Bangalore. (2015) 53 taxmann.com 110 (Bangalore-Trib.) 2.13.3 John Energy Ltd. vs. DCIT, CC-2(2), Ahmedabad [2015) 9 taxmann.com 75 (Ahmedabad Trib.) 2.13.4 H. D Enter…

Tata Motors Ltd., Mumbai vs. DCIT RG 8(3), Mumbai

In the result, appeals filed by the assessee are partly allowed, for

ITA 1490/MUM/2012[2000-01]Status: DisposedITAT Mumbai21 Aug 2018AY 2000-01

Bench: Shri Mahavir Singh() & Shri G Manjunatha ()

Section 143(3)Section 14ASection 32Section 54E

…idered material on record, we find that the ITAT has considered similar issue in assessee’s own case for earlier years in ITA 5365/Mum/2001 for AY 1996-97 and by following the decision of Hon’ble Madras High Court in the case of CIT vs Madan & Co reported in 254 ITR 445 held that leasing out of the trucks by the assessee to others for consideration amounts to running the same on hire and will entitle to claim for higher depreciation. The relevant portion of the order is extracted below:- “4. We find that the above issue is squarely covered in favour of the assessee, by Tribunal’s Mumbai Bench order in assessee’…

2.13.1 CIT v. Madan & Co. (254 ITR 445) — Cited in 4 Judgments | BharatTax