327 (SC) Pr.CIT vs. Rajasthan State Seed Corporation 386 ITR 267 (Raj) and CIT v. Continental Commercial Co. Ltd.

192 ITR 66High Court1991#10296 most cited

What is 327 (SC) Pr.CIT vs. Rajasthan State Seed Corporation 386 ITR 267 (Raj) and CIT v. Continental Commercial Co. Ltd. authority for?

For a provision for gratuity to be allowed as a deduction, the assessee must create an approved gratuity fund for the exclusive benefit of its employees under an irrevocable trust, and the application for approval must be made to the Commissioner.

10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2017 to 2022.

Also referred to as

CIT vs. Continental Commercial Co. Ltd · 192 ITR 66 · Section 40A(7)(b)(ii) · provision for gratuity · approved gratuity fund · irrevocable trust

Judgments citing 327 (SC) Pr.CIT vs. Rajasthan State Seed Corporation 386 ITR 267 (Raj) and CIT v. Continental Commercial Co. Ltd.

Pegasus Properties P. Ltd., Pune vs. Dy CIT, CC-2(3), Mumbai

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

ITA 943/MUM/2021[2015-16]Status: DisposedITAT Mumbai19 May 2022AY 2015-16

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Pavan Kumar Gadale, Hon'Ble

For Appellant: Shri Rajan VoraFor Respondent: Shri Dhramveer Singh
Section 153Section 153ASection 153CSection 22Section 23Section 23(4)

…ITA.NO. 943/MUM/2021 (A.Y: 2015-16) Pegasus Properties Pvt. Ltd., Judicial precedents in the context of approvals under section 40A 7 of the Act CIT vs Shalimar Wire and Industries Ltd (1991) 118 ITR 814 (Calcutta HC) CIT vs. Continental Commerce. Ltd (1991) 192 ITR 66 (Calcutta HC) CIT vs English Indian Clays Ltd. (2018) 89 taxmann.com 134 (Kerala HC) 17. Ld. Counsel for the assessee prays that the donation paid to ABIL Foundation and Keshirimal Himmatlial Charitable Trust should be considered as eligible for deduction u/s. 80G of the Act as the approval granted to ABIL Foundation is valid on perpetuity in ter…

Lubrizol Advanced Materials India Pvt Ltd., Mumbai vs. DCIT-14(2)(1), Mumbai

In the result, the appeal of the assessee is allowed

ITA 4017/MUM/2019[2015-16]Status: DisposedITAT Mumbai13 Aug 2021AY 2015-16

Bench: Sri Mahavir Singh, Vp & Sri M. Balaganesh, Am आमकय अऩीर सिं./ Ita No. 4017/Mum/2019 (ननधाायण वषा / Assessment Year 2015-16) Lubrizol Advanced Materials India The Dy. Commissioner Of Private Limited. Income Tax-14(2)(1) Room No. 432, 4 T H Industrial Estate, Lbs Marg, फनाभ/ Floor Vikhroli (West), Mumbai-400 079 Aayakar Bhawan, Mk Road, Vs. Mumbai-400 020 (अऩीराथी / Appellant) (प्रत्मथी/ Respondent) स्थामी रेखा सिं./Pan No. Aaaci4361B अऩीराथी की ओय से/ Appellant By : Shri Dhanesh Bafna, Ar प्रत्मथी की ओय से/ Respondent By : Shri Brajendra Kumar, Dr सुनवाई की तायीख / Date Of Hearing: 28.06.2021 घोषणा की तायीख / Date Of Pronouncement: 13.08.2021

For Appellant: Shri Dhanesh Bafna, ARFor Respondent: Shri Brajendra Kumar, DR
Section 143(3)Section 28Section 36Section 36(1)Section 36(1)(iv)Section 37

…s to call for interference of this Court. We also do not find any perversity in the order impugned. The appeals are dismissed.” 6. Further, he also relied on other case laws of Calcutta High Court in the case of CIT vs. Continental Commercial Co. Ltd. [1991] 192 ITR 66 (Calcutta) dated 12-06-1989, wherein it is held as under:- “The admitted fact was that the assessee made an application for approval of its gratuity fund on 31- 12-1975, to the Commissioner. The approval of the fund was not granted by the Commissioner before the assessment was completed. Section 40A(7)(b)(ii) prescribes three conditions for allow…

M/S Vodafone East Limited (Formerly Known As Vodafone Essar East Limited), Kolkata vs. ACIT, Cir-7, Kolkata

343/K/2009 04-05 Revenue dismissed

ITA 431/KOL/2012[2008-2009]Status: DisposedITAT Kolkata15 Dec 2017AY 2008-2009

Bench: Shri Aby.T Varkey & Shri Waseem Ahmed

Section 115Section 115JSection 143(3)Section 80I

…tion. Ld. AR in support of assessee’s claim relied on the judgment of Hon'ble Supreme Court in the case of CIT vs. Taxtool reported in 216 taxman 327 (SC) Pr.CIT vs. Rajasthan State Seed Corporation 386 ITR 267 (Raj) and CIT vs. Continental Commercial Co. Ltd 192 ITR 66 (Cal). ITA No.356, 343, 357, 377/Kol/2009, 485, 482/Kol/2010, 673/K/11 & 431/K/12 Hutchison Telcom East Ltd. Vs. ACIT/DCIT/Cir/Rng-07Kol. AYs 04-05 to 08-09 Page 18 On the other hand, Ld. DR vehemently relied on the order of Authorities Below. 25. We have heard the rival contentions of both the parties and perused and carefully considered the mat…

M/S. Vodafone Essar East Limited, Kolkata vs. ACIT, Circle - 7, Kolkata

343/K/2009 04-05 Revenue dismissed

ITA 673/KOL/2011[2007-08]Status: DisposedITAT Kolkata15 Dec 2017AY 2007-08

Bench: Shri Aby.T Varkey & Shri Waseem Ahmed

Section 115Section 115JSection 143(3)Section 80I

…tion. Ld. AR in support of assessee’s claim relied on the judgment of Hon'ble Supreme Court in the case of CIT vs. Taxtool reported in 216 taxman 327 (SC) Pr.CIT vs. Rajasthan State Seed Corporation 386 ITR 267 (Raj) and CIT vs. Continental Commercial Co. Ltd 192 ITR 66 (Cal). ITA No.356, 343, 357, 377/Kol/2009, 485, 482/Kol/2010, 673/K/11 & 431/K/12 Hutchison Telcom East Ltd. Vs. ACIT/DCIT/Cir/Rng-07Kol. AYs 04-05 to 08-09 Page 18 On the other hand, Ld. DR vehemently relied on the order of Authorities Below. 25. We have heard the rival contentions of both the parties and perused and carefully considered the mat…

M/S. Vodafone Essar East Limited, Kolkata vs. ACIT, Circle - 7, Kolkata

343/K/2009 04-05 Revenue dismissed

ITA 485/KOL/2010[2006-07]Status: DisposedITAT Kolkata15 Dec 2017AY 2006-07

Bench: Shri Aby.T Varkey & Shri Waseem Ahmed

Section 115Section 115JSection 143(3)Section 80I

…tion. Ld. AR in support of assessee’s claim relied on the judgment of Hon'ble Supreme Court in the case of CIT vs. Taxtool reported in 216 taxman 327 (SC) Pr.CIT vs. Rajasthan State Seed Corporation 386 ITR 267 (Raj) and CIT vs. Continental Commercial Co. Ltd 192 ITR 66 (Cal). ITA No.356, 343, 357, 377/Kol/2009, 485, 482/Kol/2010, 673/K/11 & 431/K/12 Hutchison Telcom East Ltd. Vs. ACIT/DCIT/Cir/Rng-07Kol. AYs 04-05 to 08-09 Page 18 On the other hand, Ld. DR vehemently relied on the order of Authorities Below. 25. We have heard the rival contentions of both the parties and perused and carefully considered the mat…

DCIT, Circle - 7, Kolkata vs. Vodafone Essar East Limited, Kolkata

343/K/2009 04-05 Revenue dismissed

ITA 482/KOL/2010[2006-07]Status: DisposedITAT Kolkata15 Dec 2017AY 2006-07

Bench: Shri Aby.T Varkey & Shri Waseem Ahmed

Section 115Section 115JSection 143(3)Section 80I

…tion. Ld. AR in support of assessee’s claim relied on the judgment of Hon'ble Supreme Court in the case of CIT vs. Taxtool reported in 216 taxman 327 (SC) Pr.CIT vs. Rajasthan State Seed Corporation 386 ITR 267 (Raj) and CIT vs. Continental Commercial Co. Ltd 192 ITR 66 (Cal). ITA No.356, 343, 357, 377/Kol/2009, 485, 482/Kol/2010, 673/K/11 & 431/K/12 Hutchison Telcom East Ltd. Vs. ACIT/DCIT/Cir/Rng-07Kol. AYs 04-05 to 08-09 Page 18 On the other hand, Ld. DR vehemently relied on the order of Authorities Below. 25. We have heard the rival contentions of both the parties and perused and carefully considered the mat…

ACIT, Circle - 7, Kolkata vs. Vodafone Essar East Ltd., Kolkata

343/K/2009 04-05 Revenue dismissed

ITA 377/KOL/2009[2005-06]Status: DisposedITAT Kolkata15 Dec 2017AY 2005-06

Bench: Shri Aby.T Varkey & Shri Waseem Ahmed

Section 115Section 115JSection 143(3)Section 80I

…tion. Ld. AR in support of assessee’s claim relied on the judgment of Hon'ble Supreme Court in the case of CIT vs. Taxtool reported in 216 taxman 327 (SC) Pr.CIT vs. Rajasthan State Seed Corporation 386 ITR 267 (Raj) and CIT vs. Continental Commercial Co. Ltd 192 ITR 66 (Cal). ITA No.356, 343, 357, 377/Kol/2009, 485, 482/Kol/2010, 673/K/11 & 431/K/12 Hutchison Telcom East Ltd. Vs. ACIT/DCIT/Cir/Rng-07Kol. AYs 04-05 to 08-09 Page 18 On the other hand, Ld. DR vehemently relied on the order of Authorities Below. 25. We have heard the rival contentions of both the parties and perused and carefully considered the mat…

M/S. Vodafone Essar East Ltd., Kolkata vs. Addl. CIT, Range - 7, Kolkata

343/K/2009 04-05 Revenue dismissed

ITA 357/KOL/2009[2005-06]Status: DisposedITAT Kolkata15 Dec 2017AY 2005-06

Bench: Shri Aby.T Varkey & Shri Waseem Ahmed

Section 115Section 115JSection 143(3)Section 80I

…tion. Ld. AR in support of assessee’s claim relied on the judgment of Hon'ble Supreme Court in the case of CIT vs. Taxtool reported in 216 taxman 327 (SC) Pr.CIT vs. Rajasthan State Seed Corporation 386 ITR 267 (Raj) and CIT vs. Continental Commercial Co. Ltd 192 ITR 66 (Cal). ITA No.356, 343, 357, 377/Kol/2009, 485, 482/Kol/2010, 673/K/11 & 431/K/12 Hutchison Telcom East Ltd. Vs. ACIT/DCIT/Cir/Rng-07Kol. AYs 04-05 to 08-09 Page 18 On the other hand, Ld. DR vehemently relied on the order of Authorities Below. 25. We have heard the rival contentions of both the parties and perused and carefully considered the mat…

M/S. Vodafone Essar East Ltd., Kolkata vs. JCIT, Range - 7, Kolkata

343/K/2009 04-05 Revenue dismissed

ITA 356/KOL/2009[2004-05]Status: DisposedITAT Kolkata15 Dec 2017AY 2004-05

Bench: Shri Aby.T Varkey & Shri Waseem Ahmed

Section 115Section 115JSection 143(3)Section 80I

…tion. Ld. AR in support of assessee’s claim relied on the judgment of Hon'ble Supreme Court in the case of CIT vs. Taxtool reported in 216 taxman 327 (SC) Pr.CIT vs. Rajasthan State Seed Corporation 386 ITR 267 (Raj) and CIT vs. Continental Commercial Co. Ltd 192 ITR 66 (Cal). ITA No.356, 343, 357, 377/Kol/2009, 485, 482/Kol/2010, 673/K/11 & 431/K/12 Hutchison Telcom East Ltd. Vs. ACIT/DCIT/Cir/Rng-07Kol. AYs 04-05 to 08-09 Page 18 On the other hand, Ld. DR vehemently relied on the order of Authorities Below. 25. We have heard the rival contentions of both the parties and perused and carefully considered the mat…

ACIT, Circle - 7, Kolkata vs. Hutchison Telecom East Limited, Kolkata

343/K/2009 04-05 Revenue dismissed

ITA 343/KOL/2009[2004-05]Status: DisposedITAT Kolkata15 Dec 2017AY 2004-05

Bench: Shri Aby.T Varkey & Shri Waseem Ahmed

Section 115Section 115JSection 143(3)Section 80I

…tion. Ld. AR in support of assessee’s claim relied on the judgment of Hon'ble Supreme Court in the case of CIT vs. Taxtool reported in 216 taxman 327 (SC) Pr.CIT vs. Rajasthan State Seed Corporation 386 ITR 267 (Raj) and CIT vs. Continental Commercial Co. Ltd 192 ITR 66 (Cal). ITA No.356, 343, 357, 377/Kol/2009, 485, 482/Kol/2010, 673/K/11 & 431/K/12 Hutchison Telcom East Ltd. Vs. ACIT/DCIT/Cir/Rng-07Kol. AYs 04-05 to 08-09 Page 18 On the other hand, Ld. DR vehemently relied on the order of Authorities Below. 25. We have heard the rival contentions of both the parties and perused and carefully considered the mat…

327 (SC) Pr.CIT vs. Rajasthan State Seed Corporation 386 ITR 267 (Raj) and CIT v. Continental Commercial Co. Ltd. (192 ITR 66) — Cited in 10 Judgments | BharatTax