ACIT v. Chhattisgarh Steel & Power Ltd.

156 Taxmann 606Reported decision2023#13494 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 348,356 Indian tax judgments — from 2024 to 2024.

Sections most often in play

Section 10AASection 195Section 234BSection 234CSection 271(1)(c)Section 37(1)Section 80IA(8)Section 90

Issues it is cited on

section 80ia(8)section 9(1)(vii)(b)section 195(2)fees for included servicessection 90(2)business connectionsection 9(1)(vii)section 10aainterest u/s 234bsection 10asection 80iafees for technical services

Judgments citing ACIT v. Chhattisgarh Steel & Power Ltd.

Avtec Ltd., New Delhi vs. DCIT (Ltu), Circle-1, New Delhi

In the result, the appeal of the assessee is allowed

ITA 7366/DEL/2019[2016-17]Status: DisposedITAT Delhi29 Nov 2024AY 2016-17

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Salil Kapoor, Sr. AdvFor Respondent: Shri Vipul Kashypa, Sr. DR
Section 10ASection 115JSection 234BSection 80I

…eld that “If the expenditure is incurred for the purpose of trade of the assessee and it does not matter thatpayment may enure for the benefit of third party, is allowed.” The ld AR also relied on the case of ACIT vs. Chhattisgarh Steel & Power Ltd. [2023] 156 Taxmann 606 (Raipur-Tri), where it has been held that gift expenses claimed by assessee- company related to and incurred for purpose of its business which were duly reflected in books of account were allowable as business expenditure. 78. The ld. DR relied upon the orders of the authorities below. 79. We have heard the rival submissions and have per…

Avtec Ltd., New Delhi vs. ACIT (Ltu), Circle-1, New Delhi

In the result, the appeal of the assessee is allowed

ITA 1008/DEL/2019[2012-13]Status: DisposedITAT Delhi29 Nov 2024AY 2012-13

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Salil Kapoor, Sr. AdvFor Respondent: Shri Vipul Kashypa, Sr. DR
Section 10ASection 115JSection 234BSection 80I

…eld that “If the expenditure is incurred for the purpose of trade of the assessee and it does not matter thatpayment may enure for the benefit of third party, is allowed.” The ld AR also relied on the case of ACIT vs. Chhattisgarh Steel & Power Ltd. [2023] 156 Taxmann 606 (Raipur-Tri), where it has been held that gift expenses claimed by assessee- company related to and incurred for purpose of its business which were duly reflected in books of account were allowable as business expenditure. 78. The ld. DR relied upon the orders of the authorities below. 79. We have heard the rival submissions and have per…

Avtec Ltd., New Delhi vs. DCIT (Ltu), Circle-1, New Delhi

In the result, the appeal of the assessee is allowed

ITA 8081/DEL/2018[2013-14]Status: DisposedITAT Delhi29 Nov 2024AY 2013-14

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Salil Kapoor, Sr. AdvFor Respondent: Shri Vipul Kashypa, Sr. DR
Section 10ASection 115JSection 234BSection 80I

…eld that “If the expenditure is incurred for the purpose of trade of the assessee and it does not matter thatpayment may enure for the benefit of third party, is allowed.” The ld AR also relied on the case of ACIT vs. Chhattisgarh Steel & Power Ltd. [2023] 156 Taxmann 606 (Raipur-Tri), where it has been held that gift expenses claimed by assessee- company related to and incurred for purpose of its business which were duly reflected in books of account were allowable as business expenditure. 78. The ld. DR relied upon the orders of the authorities below. 79. We have heard the rival submissions and have per…

Avtec Ltd., New Delhi vs. ACIT (Ltu), Circle-1, New Delhi

In the result, the appeal of the assessee is allowed

ITA 4716/DEL/2018[2015-16]Status: DisposedITAT Delhi29 Nov 2024AY 2015-16

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Salil Kapoor, Sr. AdvFor Respondent: Shri Vipul Kashypa, Sr. DR
Section 10ASection 115JSection 234BSection 80I

…eld that “If the expenditure is incurred for the purpose of trade of the assessee and it does not matter thatpayment may enure for the benefit of third party, is allowed.” The ld AR also relied on the case of ACIT vs. Chhattisgarh Steel & Power Ltd. [2023] 156 Taxmann 606 (Raipur-Tri), where it has been held that gift expenses claimed by assessee- company related to and incurred for purpose of its business which were duly reflected in books of account were allowable as business expenditure. 78. The ld. DR relied upon the orders of the authorities below. 79. We have heard the rival submissions and have per…

Avtec Ltd., New Delhi vs. ACIT (Ltu), Circle-1, New Delhi

In the result, the appeal of the assessee is allowed

ITA 2893/DEL/2018[2014-15]Status: DisposedITAT Delhi29 Nov 2024AY 2014-15

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Salil Kapoor, Sr. AdvFor Respondent: Shri Vipul Kashypa, Sr. DR
Section 10ASection 115JSection 234BSection 80I

…eld that “If the expenditure is incurred for the purpose of trade of the assessee and it does not matter thatpayment may enure for the benefit of third party, is allowed.” The ld AR also relied on the case of ACIT vs. Chhattisgarh Steel & Power Ltd. [2023] 156 Taxmann 606 (Raipur-Tri), where it has been held that gift expenses claimed by assessee- company related to and incurred for purpose of its business which were duly reflected in books of account were allowable as business expenditure. 78. The ld. DR relied upon the orders of the authorities below. 79. We have heard the rival submissions and have per…

Avtec Ltd., New Delhi vs. DCIT (Ltu), New Delhi

In the result, the appeal of the assessee is allowed

ITA 6332/DEL/2016[2012-13]Status: DisposedITAT Delhi29 Nov 2024AY 2012-13

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Salil Kapoor, Sr. AdvFor Respondent: Shri Vipul Kashypa, Sr. DR
Section 10ASection 115JSection 234BSection 80I

…eld that “If the expenditure is incurred for the purpose of trade of the assessee and it does not matter thatpayment may enure for the benefit of third party, is allowed.” The ld AR also relied on the case of ACIT vs. Chhattisgarh Steel & Power Ltd. [2023] 156 Taxmann 606 (Raipur-Tri), where it has been held that gift expenses claimed by assessee- company related to and incurred for purpose of its business which were duly reflected in books of account were allowable as business expenditure. 78. The ld. DR relied upon the orders of the authorities below. 79. We have heard the rival submissions and have per…

M/S. Avtec Ltd., New Delhi vs. DCIT (Ltu), New Delhi

In the result, the appeal of the assessee is allowed

ITA 1009/DEL/2015[2011-12]Status: DisposedITAT Delhi29 Nov 2024AY 2011-12

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Salil Kapoor, Sr. AdvFor Respondent: Shri Vipul Kashypa, Sr. DR
Section 10ASection 115JSection 234BSection 80I

…eld that “If the expenditure is incurred for the purpose of trade of the assessee and it does not matter thatpayment may enure for the benefit of third party, is allowed.” The ld AR also relied on the case of ACIT vs. Chhattisgarh Steel & Power Ltd. [2023] 156 Taxmann 606 (Raipur-Tri), where it has been held that gift expenses claimed by assessee- company related to and incurred for purpose of its business which were duly reflected in books of account were allowable as business expenditure. 78. The ld. DR relied upon the orders of the authorities below. 79. We have heard the rival submissions and have per…

ACIT v. Chhattisgarh Steel & Power Ltd. (156 Taxmann 606) — Cited in 7 Judgments | BharatTax