Allied Metal Products v. CIT

137 ITR 689High Court1981#22578 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2020.

Judgments citing Allied Metal Products v. CIT

PROSALES FINANCIAL SERVICES PVT. LTD.,MUMBAI vs. ITO 10 (1)(3), MUMBAI

In the result, the appeal filed by the assessee is hereby ordered to be allowed

ITA 6614/MUM/2018[2009-10]Status: DisposedITAT Mumbai22 Jan 2020AY 2009-10

Bench: Shri Shamim Yahya, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.6614/Mum/2018 (निर्धारण वर्ा / Assessment Year: 2009-10) Prosales Financial Services बिधम/ Ito 10(1)(3) Pvt. Ltd. Aayakar Bhavan, M.K. Vs. 158, Dani Corporate Park, 1St Road, Mumbai-400020. Floor, Cst Road, Kalina, Santacruze (E), Mumbai. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaecp2576K (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Assessee By: Shri Rashmikant C. Modi & Ms. Ketki Rajeshirke Revenue By: Shri Somnath M. Wajale (Dr) सुनवाई की तारीख / Date Of Hearing: 08/01/2020 घोषणा की तारीख /Date Of Pronouncement: 22/01/2020 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Present Appeal Against The Order Dated 24.08.2018 Passed By The Commissioner Of Income Tax (Appeals) - 22, Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2009- 10. 2. The Assessee Has Raised The Following Grounds: -

For Appellant: Shri Rashmikant C. Modi & MsFor Respondent: Shri Somnath M. Wajale (DR)
Section 143(1)Section 143(3)Section 148

…entical footings allowed expenditure in respect of rented building for its renovation / alteration the grounds that the building did not belong to the assessee. The decisions rendered are as follows: a. Goyal Oil Mills - 78 ITR 414. b. Allied Metal Products - 137 ITR 689. c. Giridhari Dass & Sons - 105 ITR 339. d. Modi Spinning & Weaving Mills Co. Ltd. Vs CIT -200 ITR 544. e. Rampur Distilleries & Chemical Cos. - 140 ITR 725. f. Installment Supply Pvt. Ltd. - 149 iTR 52 (Del.). The installation of cubicles, expenditure incurred for partitioning wall paneling, wall racks fittings, etc. in various lease hold premis…

MC NALLY SAYAJI ENGINEERING LIMITED,NORTH 24 PARGANAS vs. D.C.I.T CIR - 1,KOLKATA, KOLKATA

In the result, the appeals of the assessee in ITA No

ITA 927/KOL/2013[2009-10]Status: DisposedITAT Kolkata10 Mar 2017AY 2009-10

Bench: Shri M. Balaganesh, Am & Shri Partha Sarathi Chaudhury, Jm]

For Appellant: Smt. Shreya Loyalka, CAFor Respondent: Md. Ghayas Uddin, JCIT, Sr. DR
Section 143(3)Section 14A

…reby regarding the same as an integral part of the profit earning process and not for acquisition of asset or any right of permanent character. We find that the Hon’ble Punjab & Haryana High Court in the case of Allied Metal Products vs CIT reported in (1981) 137 ITR 689 (P&H) had decided that expenditure incurred by the assessese for repair of the leaking roof of the office premises will be considered as expenditure incurred wholly and exclusively for the purpose of the business as the business cannot be advantageously carried out under a leaking roof. We also find that the reliance placed by the ld AR on the co…

DCIT, CIRCLE - 1, KOLKATA, KOLKATA vs. M/S. MCNALLY SAYAJI ENGINEERING LIMITED, KOLKATA

In the result, the appeals of the assessee in ITA No

ITA 1575/KOL/2011[2008-09]Status: DisposedITAT Kolkata10 Mar 2017AY 2008-09

Bench: Shri M. Balaganesh, Am & Shri Partha Sarathi Chaudhury, Jm]

For Appellant: Smt. Shreya Loyalka, CAFor Respondent: Md. Ghayas Uddin, JCIT, Sr. DR
Section 143(3)Section 14A

…reby regarding the same as an integral part of the profit earning process and not for acquisition of asset or any right of permanent character. We find that the Hon’ble Punjab & Haryana High Court in the case of Allied Metal Products vs CIT reported in (1981) 137 ITR 689 (P&H) had decided that expenditure incurred by the assessese for repair of the leaking roof of the office premises will be considered as expenditure incurred wholly and exclusively for the purpose of the business as the business cannot be advantageously carried out under a leaking roof. We also find that the reliance placed by the ld AR on the co…

Allied Metal Products v. CIT (137 ITR 689) — Cited in 3 Judgments | BharatTax