ACIT v. Delhi Cloth & General Mills Co. Ltd.

107 ITR 133Reported decision#21914 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2019.

Judgments citing ACIT v. Delhi Cloth & General Mills Co. Ltd.

The ACIT, (OSD), Range-1, Ahmedabad vs. Clp Power India Pvt. Ltd., Ahmedabad

In the result, the appeal filed by the Revenue is dismissed

ITA 1128/AHD/2015[2007-08]Status: DisposedITAT Ahmedabad04 Oct 2019AY 2007-08

Bench: Shri Pradip Kumar Kedia & Shri Mahavir Prasad

For Appellant: Shri L. P. Jain, Sr.D.R
Section 271(1)(c)

…the impugned Asst. Order dt. 27/11/2009). The A.O. rejected appellant's explanation with placing reliance on Hon'ble Gujarat High Court order in the case of Ambica Mills Ltd. 236 ITR 921, Shri Digvijay Cement Co. Ltd. 153 ITR 253, SLM Maneklal Industries Ltd. 107 ITR 133 and Hon'ble Madrass High Court order in the case of CID Parry (India) Ltd. 257 ITR 253 and held that "Although the auditors may have mentioned in the 3CD report, or that memorandum of Association may speak of the activity as one of the ITA No.1128/Ahd/15 [DCIT vs. CLP Power India Pvt. Ltd.] A.Y. 2007-08 - 5 - objects none the less the fact remai…

M/S. Deepali Designs and Exhibits Pvt. Ltd., Delhi vs. DCIT, New Delhi

Appeal of the Revenue is dismissed and appeal of the Assessee is partly allowed for statistical purpose

ITA 1827/DEL/2015[2011-12]Status: DisposedITAT Delhi14 Mar 2019AY 2011-12

Bench: Shri N. K. Billaiya & Ms Suchitra Kamble

Section 36

…• Hindustan Commercial Bank Ltd, In re: 21 ITR 353 (All.) • Praga Tools Ltd. v. CIT: (1980) 123 ITR 773 (AP) • CIT v. Sakthi Soyas Ltd.: 283 ITR 194 (Mad.) • ACIT v. Delhi Cloth & General Mills Co. Ltd.: 144 ITR 275 • CIT v. S.L.M. Maneklal Industries Ltd. : 107 ITR 133 • CIT v. Escorts Employees Ancillaries Ltd. : 224 ITR 28 • SCM Maneklal Industries Ltd. v. ITO: 17ITD 515 The Assessing Officer failed to appreciate that it is settled law that the Assessing Officer cannot put himself in the armchair of a businessman to decide the justification of incurring or not incurring any particular expenditure. So long…

ACIT, New Delhi vs. M/S. Deepali Design & Exhibits (P) Ltd., New Delhi

Appeal of the Revenue is dismissed and appeal of the Assessee is partly allowed for statistical purpose

ITA 1710/DEL/2015[2011-12]Status: DisposedITAT Delhi14 Mar 2019AY 2011-12

Bench: Shri N. K. Billaiya & Ms Suchitra Kamble

Section 36

…• Hindustan Commercial Bank Ltd, In re: 21 ITR 353 (All.) • Praga Tools Ltd. v. CIT: (1980) 123 ITR 773 (AP) • CIT v. Sakthi Soyas Ltd.: 283 ITR 194 (Mad.) • ACIT v. Delhi Cloth & General Mills Co. Ltd.: 144 ITR 275 • CIT v. S.L.M. Maneklal Industries Ltd. : 107 ITR 133 • CIT v. Escorts Employees Ancillaries Ltd. : 224 ITR 28 • SCM Maneklal Industries Ltd. v. ITO: 17ITD 515 The Assessing Officer failed to appreciate that it is settled law that the Assessing Officer cannot put himself in the armchair of a businessman to decide the justification of incurring or not incurring any particular expenditure. So long…

ACIT v. Delhi Cloth & General Mills Co. Ltd. (107 ITR 133) — Cited in 3 Judgments | BharatTax