American Hotel & Lodging Association Educational Institute v. CBDT

289 ITR 46High Court#24249 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2017.

Judgments citing American Hotel & Lodging Association Educational Institute v. CBDT

JCIT, Ghaziabad vs. M/S. System Controls & Transformers Pvt. Ltd., Ghaziabad

In the result, the appeal filed by revenue is allowed and the appeal filed by assessee is

ITA 5335/DEL/2011[1994-95]Status: DisposedITAT Delhi13 Jan 2017AY 1994-95

Bench: Smt Diva Singh & Shri Anadi N. Mishrasystem Controls & Transformers Pvt. Jcit, Ltd., Range-2, Cgo-2, Vs. Ghaziabad Urban Cooperative Bank Ltd, Hapur Road, Ghaziabad Ghaziabad (Appellant) (Respondent)

For Appellant: S/sh. Sanjiv Sapra, Adv & A.S. Jindal
Section 145(2)Section 234BSection 40A(3)

…aryana 188 ITR 402 (SC); Shashikant Laxman Kale Vs. UOI 185 ITR 104 (SC); CIT Vs. Page 23 of 28 R.K.B.K. Ltd. 331 ITR 269 (Calcutta); Great Eastern Exports Vs. CIT 332 ITR 14 (Del.) and American Hotel and Lodging Associating Educational Institution Vs. CBDT 289 ITR 46 (Del.). (C.10) In view of the foregoing paragraphs (C), (C.l), (C.2), (C.3), (C.4), (C.5), (C.5.1), (C.6); (C.7), (C.8) and (C.9) we set aside the order of Ld. CIT(A) and confirm the GP addition of Rs. 74,82,642/- made by the AO. As far as specific additions of Rs. 3,16,250/- (purchases from Raj Lubricants, Rs, 23,27,698/- (Disallowance u/s 40A…

Alternative Food Process Pvt. Ltd., Bangalore vs. ACIT, Bangalore

In the result, the assessee’s appeal is treated as allowed for statistical purposes while the revenue’s appeal is partly allowed

ITA 1428/BANG/2013[2010-11]Status: DisposedITAT Bangalore11 Jun 2015AY 2010-11
For Appellant: Shri E.Balasubramanyam, CAFor Respondent: Shri T.S.N.Murthy, CIT(DR)
Section 10(34)Section 143(3)Section 14ASection 54E

…e is to be limited to Rs.50 lakhs for the relevant financial year. Thereafter, referring to the decision of the ITAT, Jaipur in the case of ACIT vs. Shri Raj Kumar Jain & Sons (HUF) and also American Hotel & Lodging Association Educational Institute vs. CBDT (289 ITR 46) he brought the excess claim of Rs.50 lakhs deduction made u/s 54EC to tax. 3. The AO further observed that the assessee had earned dividend income of Rs.1,94,060/- and since the same was claimed as exempt u/s 10(34) of the Act, he was of the opinion that the disallowance u/s 14A read with rule 8D is to be made. The assessee’s explanation was cal…

DCIT vs. M/S Alternative Food Process Pvt. Ltd

In the result, the assessee’s appeal is treated as allowed for statistical purposes while the revenue’s appeal is partly allowed

ITA 1383/BANG/2013[2010-11]Status: DisposedITAT Bangalore11 Jun 2015AY 2010-11
For Appellant: Shri E.Balasubramanyam, CAFor Respondent: Shri T.S.N.Murthy, CIT(DR)
Section 10(34)Section 143(3)Section 14ASection 54E

…e is to be limited to Rs.50 lakhs for the relevant financial year. Thereafter, referring to the decision of the ITAT, Jaipur in the case of ACIT vs. Shri Raj Kumar Jain & Sons (HUF) and also American Hotel & Lodging Association Educational Institute vs. CBDT (289 ITR 46) he brought the excess claim of Rs.50 lakhs deduction made u/s 54EC to tax. 3. The AO further observed that the assessee had earned dividend income of Rs.1,94,060/- and since the same was claimed as exempt u/s 10(34) of the Act, he was of the opinion that the disallowance u/s 14A read with rule 8D is to be made. The assessee’s explanation was cal…

American Hotel & Lodging Association Educational Institute v. CBDT (289 ITR 46) — Cited in 3 Judgments | BharatTax