(a) CIT vs. Casio India Ltd. (2001) 335 ITGR 196 (Guj.) (b) CIT v. Citi Financial Consumer Finance Ltd.

19 SOT 13Income Tax Appellate Tribunal#23302 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 357,294 Indian tax judgments — from 2016 to 2018.

Judgments citing (a) CIT vs. Casio India Ltd. (2001) 335 ITGR 196 (Guj.) (b) CIT v. Citi Financial Consumer Finance Ltd.

The DCIT, Circle-1(1)(1), Ahmedabad vs. Aagam Infrabuild Pvt. Ltd., Ahmedabad

In the result, Revenue’s appeal stands dismissed

ITA 1762/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad25 May 2018AY 2012-13

Bench: Shri N.K. Billaiya & Ms. Madhumita Royआयकर अपील सं./I.T.A. No.1762/Ahd/2016 ("नधा"रण वष" / Assessment Year : 2012-13)

For Appellant: Shri V.K. Singh, Sr.DRFor Respondent: -None-

…ness in terms of section 37 of the Act. The ratio has been decided by the Courts in the following judgements relied upon by the assessee:- (a) CIT vs. Casio India Ltd. (2001) 335 ITGR 196 (Guj.) (b) CIT vs. Citi Financial Consumer Finance Ltd. 335 ITR 29 (c) 19 SOT 13, Situ Electro Instruments (P) Ltd. vs. ITO. Number of judgements were relied upon by the assessee in support its claim for allowing the expenditure incurred on advertisement. DCIT vs. Aagam Infrabuild Pvt.Ltd. Asst.Year – 2012-13 The Ld.CIT(A) relying upon the submissions made by the assessee-company and the judgements cited by it deleted the add…

Ge Capital Services India vs. Addl CIT Range 2

In the result, the appeals of the assessee and Revenue are partly allowed for

ITA 2898/DEL/2007[2000-2001]Status: DisposedITAT Delhi06 Jun 2016AY 2000-2001

Bench: Smt Diva Singh & Sh.L.P.Sahu

Section 14ASection 234DSection 45J

…ses and it was only to adhere to procedure under the Companies Act that it changed bona fide to the mercantile system. it erred in concluding that the assessee's income for the purposes of income-tax proceedings could not hark back to the hybrid system. " 3. 19 SOT 13, Situ Electro Instruments (P) Ltd. vs. ITO has observed as under: 8.4 "This leads us with the only question as to whether it is permissible for the assessee to claim the entire expenditure as revenue expenditure while filing its return of income, while on the other, under the Companies Act, adopted a method of accounting wherein only part of the e…

DCIT Circle 12 (1) vs. G.E. Capital Services India

In the result, the appeals of the assessee and Revenue are partly allowed for

ITA 2808/DEL/2007[2001-2002]Status: DisposedITAT Delhi06 Jun 2016AY 2001-2002

Bench: Smt Diva Singh & Sh.L.P.Sahu

Section 14ASection 234DSection 45J

…ses and it was only to adhere to procedure under the Companies Act that it changed bona fide to the mercantile system. it erred in concluding that the assessee's income for the purposes of income-tax proceedings could not hark back to the hybrid system. " 3. 19 SOT 13, Situ Electro Instruments (P) Ltd. vs. ITO has observed as under: 8.4 "This leads us with the only question as to whether it is permissible for the assessee to claim the entire expenditure as revenue expenditure while filing its return of income, while on the other, under the Companies Act, adopted a method of accounting wherein only part of the e…

(a) CIT vs. Casio India Ltd. (2001) 335 ITGR 196 (Guj.) (b) CIT v. Citi Financial Consumer Finance Ltd. (19 SOT 13) — Cited in 3 Judgments | BharatTax