466 (Kolkata Trib.), Hindalco Industries Ltd. v. DCIT

165 Taxmann.com 606Income Tax Appellate Tribunal2024#16981 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2025 to 2025.

Sections most often in play

Section 250Section 37(1)Section 115JBSection 145Section 14ASection 36(1)(iii)Section 40(a)(ia)Section 43B

Issues it is cited on

section 40a(ia)icdslive linksection 36(1)(iii)section 145disallowance under section 14asection 115jsection 40(a)section 40(a)(ia)disallowance u/s 14asection 43bsection 43

Judgments citing 466 (Kolkata Trib.), Hindalco Industries Ltd. v. DCIT

GANDHI SPECIAL TUBES LIMITED,MUMBAI vs. ACIT- CIRCLE 5(1)(1), MUMBAI

ITA 2421/MUM/2025[2017-2018]Status: DisposedITAT Mumbai10 Oct 2025AY 2017-2018

Bench: Justice (Retd.) C V Bhadang, Hon’Ble & Ms. Padmavathy S, Hon’Blegandhi Special Tubes Limited, Asst. Cit Circle 5(1)(1), 201-204, 2Nd Floor Plaza 55, Mumbai. Vs. Hughes Road, Next To Dharam Palace, Mumbai 400 007. Pan Aaacg1261C (Appellant) (Respondent)

For Appellant: S/Shri Chaitanya D Joshi & Saurav SuranaFor Respondent: Shri Swapnil Choudhary-Sr AR
Section 142(1)Section 143(1)Section 80I

…1 Gandhi Special Tubes Limited IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “G”, MUMBAI Before Justice (Retd.) C V Bhadang, Hon’ble President & Ms. Padmavathy S, Hon’ble Accountant Member Gandhi Special Tubes Limited, Asst. CIT Circle 5(1)(1), 201-204, 2nd Floor Plaza 55, Mumbai. Vs. Hughes Road, Next to Dharam Palace, Mumbai 400 007. PAN AAACG1261C (Appellant) (Respondent) Appellant By : S/Shri Chaitanya D Joshi & Saurav Surana Respondent By : Shri Swapnil Choudhary-Sr AR Date of Hearing : 18.09.2025 Date of Pronouncement: 10.10.2025 O R D E R Per Justice (Retd.) C V Bhadang, President: By this ap…

MANGHARAM MOOLCHAND VERMA,SURAT vs. ITO, WARD-1(3)(3), SURAT

In the result, the appeal of the assessee is partly allowed

ITA 765/SRT/2024[2015-16]Status: DisposedITAT Surat11 Aug 2025AY 2015-16

Bench: Ms. Suchitra Raghunath Kamble & Shri Bijayananda Prusethआयकरअपीलसं./Ita No.765/Srt/2024 Assessment Year: (2015-16) (Hybrid Hearing) Mangharam Moolchand Verma Vs. Ito, 703, Smita Park, Sarela Wadi, Ward - 1(3)(3), Ghod Dod Road, Surat – 395007 Surat "थायीलेखासं./जीआइआरसं./Pan/Gir No: Abcpv1629D (Appellant) (Respondent) Appellant By Shri Mehul Shah, Ca Respondent By Ms. Jayashree Thakur, Sr. Dr Date Of Hearing 09/06/2025 Date Of Pronouncement 11/08/2025

Section 133(6)Section 143(2)Section 143(3)Section 250Section 253(3)

…IN THE INCOME-TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE MS. SUCHITRA RAGHUNATH KAMBLE, JUDICIAL MEMBER AND SHRI BIJAYANANDA PRUSETH, ACCOUNTANT MEMBER आयकरअपीलसं./ITA No.765/SRT/2024 Assessment Year: (2015-16) (Hybrid hearing) Mangharam Moolchand Verma vs. ITO, 703, Smita Park, Sarela Wadi, Ward - 1(3)(3), Ghod Dod Road, Surat – 395007 Surat "थायीलेखासं./जीआइआरसं./PAN/GIR No: ABCPV1629D (Appellant) (Respondent) Appellant by Shri Mehul Shah, CA Respondent by Ms. Jayashree Thakur, Sr. DR Date of Hearing 09/06/2025 Date of Pronouncement 11/08/2025 आदेश / O R D E R PER BIJAYANANDA PRUSETH, AM: This appeal by…

ASSISTANT COMMISSIONER OF INCOME TAX 3(4),MUMBAI, AAYKAR BHAVAN vs. IDBI BANK LTD, PARTH PLAZAMORBI

In the result, all the aforesaid appeals of the Revenue and CO of the assessee are dismissed

ITA 5959/MUM/2024[2013-14]Status: DisposedITAT Mumbai24 Feb 2025AY 2013-14

Bench: Shri Sandeep Gosain & Shri Prabhash Shankarआयकर अपील सं./Ita Nos.5900, 5958 & 5959/Mum/2024 (निर्धारण वर्ा / Assessment Years : 2021-22, 2018-19 & 2013-14) Assistant Commissioner Of Vs. Idbi Bank Ltd., Income Tax -3(4), Apulki Cornermenon, Mumbai Piston Compound, Toap 416122, Kolhapur Maharashtra स्थायी लेखा सं./Pan No. : Aabci8842G (अपीलधर्थी /Appellant) .. (प्रत्यर्थी / Respondent) प्रत्याक्षेप सं../C.O. No.280/Mum/2024 (Arising Out Of Ita No. 5959/Mum/2024) Assessment Year: 2013-14 Idbi Bank Ltd., Vs. Assistant Commissioner Apulki Cornermenon, Of Income Tax -3(4), Piston Compound, Mumbai Toap 416122, Kolhapur Maharashtra स्थायी लेखा सं./Pan No. : Aabci8842G (अपीलधर्थी /Appellant) .. (प्रत्यर्थी / Respondent)

For Appellant: Shri C. Naresh, ARFor Respondent: Shri R.A. Dhyani, CIT,DR
Section 250

…e assessee's business. The amounts were paid in the normal course of carrying on banking business and accordingly should be allowed. Reliance is placed on the binding decision of Bombay High Court in case of Otis Elevator (195 ITR 682),Hindalco Industries Ltd 165 Taxmann.com 606(Mumbai- ITAT).The ld.CIT,DR vide has relied on the assessment order and also on Balrajsingh Jagjit Singh 153 Taxmann.com 642(Mumbai-ITAT) which is distinguishable as related to individual club membership and not of corporate membership. 31. The ld.CIT(A) considered the contentions of the assessee that the expenses incurred at clubs being…

ASSISTANT COMMISSIONER OF INCOME TAX 3(4), MUMBAI vs. IDBI BANK LTD, PANCHANANTALA ROAD

In the result, all the aforesaid appeals of the\nRevenue and CO of the assessee are dismissed

ITA 5958/MUM/2024[2018-19]Status: DisposedITAT Mumbai24 Feb 2025AY 2018-19
Section 250

…essee's business. The amounts\nwere paid in the normal course of carrying on banking business and\naccordingly should be allowed. Reliance is placed on the binding decision\nof Bombay High Court in case of Otis Elevator (195 ITR\n682), Hindalco Industries Ltd 165 Taxmann.com 606(Mumbai-\nITAT).The ld.CIT,DR vide has relied on the assessment order\nand also on Balrajsingh Jagjit Singh 153 Taxmann.com\n642(Mumbai-ITAT) which is distinguishable as related to\nindividual club membership and not of corporate membership.\n31. The ld.CIT(A) considered the contentions of the assessee that the\nexpenses incurred at clubs…

ACIT 3(4), MUMBAI, MUMBAI vs. IDBI BANK LIMITED, MUMBAI

In the result, all the aforesaid appeals of the Revenue and CO of the assessee are dismissed

ITA 5900/MUM/2024[2021-22]Status: DisposedITAT Mumbai24 Feb 2025AY 2021-22

Bench: Shri Sandeep Gosain & Shri Prabhash Shankarआयकर अपील सं./Ita Nos.5900, 5958 & 5959/Mum/2024 (निर्धारण वर्ा / Assessment Years : 2021-22, 2018-19 & 2013-14) Assistant Commissioner Of Vs. Idbi Bank Ltd., Income Tax -3(4), Apulki Cornermenon, Mumbai Piston Compound, Toap 416122, Kolhapur Maharashtra स्थायी लेखा सं./Pan No. : Aabci8842G (अपीलधर्थी /Appellant) .. (प्रत्यर्थी / Respondent) प्रत्याक्षेप सं../C.O. No.280/Mum/2024 (Arising Out Of Ita No. 5959/Mum/2024) Assessment Year: 2013-14 Idbi Bank Ltd., Vs. Assistant Commissioner Apulki Cornermenon, Of Income Tax -3(4), Piston Compound, Mumbai Toap 416122, Kolhapur Maharashtra स्थायी लेखा सं./Pan No. : Aabci8842G (अपीलधर्थी /Appellant) .. (प्रत्यर्थी / Respondent)

For Appellant: Shri C. Naresh, ARFor Respondent: Shri R.A. Dhyani, CIT,DR
Section 250

…e assessee's business. The amounts were paid in the normal course of carrying on banking business and accordingly should be allowed. Reliance is placed on the binding decision of Bombay High Court in case of Otis Elevator (195 ITR 682),Hindalco Industries Ltd 165 Taxmann.com 606(Mumbai- ITAT).The ld.CIT,DR vide has relied on the assessment order and also on Balrajsingh Jagjit Singh 153 Taxmann.com 642(Mumbai-ITAT) which is distinguishable as related to individual club membership and not of corporate membership. 31. The ld.CIT(A) considered the contentions of the assessee that the expenses incurred at clubs being…

466 (Kolkata Trib.), Hindalco Industries Ltd. v. DCIT (165 Taxmann.com 606) — Cited in 5 Judgments | BharatTax