Associated Engg. Products v. ITO

63 ITD 105Income Tax Appellate Tribunal1997#21182 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2023.

Judgments citing Associated Engg. Products v. ITO

Vesuvius India Limited, Kolkata vs. JCIT(OSD), Circle-11(1), Kolkata

In the result, both the appeals of the assessee are allowed

ITA 229/KOL/2023[2017-18]Status: DisposedITAT Kolkata30 Nov 2023AY 2017-18

Bench: Shri Rajpal Yadav, Vice-(Kz) & Shri Rajesh Kumar

Section 37

…tain old contacts and also to make new contacts. The said expenses are incurred wholly and exclusively for the purpose of business and hence, revenue in nature] Similar view has been taken in the following judgments: Associated Engg. Products -vs.- ITO (1997) 63 ITD 105 Assessment years: 2016-2017 & 2017-2018 Vesuvius India Limited Eveready Industries India Ltd. -vs.- DCIT (2001) 78 ITD 175 (Kol) ACIT -vs.- Britannia Industries Ltd. (Kol - Trib) (ITA No. 1789/Kol/2008) Date of order: 31-08-2010 ITO -vs.- Marcopolo Products Private Limited (2016) 159 ITD 266 (Kol - Trib); Star Paper Mills Limited vs DCIT (I.T.A…

Vesuvius India Limited, Kolkata vs. JCIT(OSD), Circle-11(1), Kolkata

In the result, both the appeals of the assessee are allowed

ITA 228/KOL/2023[2016-17]Status: DisposedITAT Kolkata30 Nov 2023AY 2016-17

Bench: Shri Rajpal Yadav, Vice-(Kz) & Shri Rajesh Kumar

Section 37

…tain old contacts and also to make new contacts. The said expenses are incurred wholly and exclusively for the purpose of business and hence, revenue in nature] Similar view has been taken in the following judgments: Associated Engg. Products -vs.- ITO (1997) 63 ITD 105 Assessment years: 2016-2017 & 2017-2018 Vesuvius India Limited Eveready Industries India Ltd. -vs.- DCIT (2001) 78 ITD 175 (Kol) ACIT -vs.- Britannia Industries Ltd. (Kol - Trib) (ITA No. 1789/Kol/2008) Date of order: 31-08-2010 ITO -vs.- Marcopolo Products Private Limited (2016) 159 ITD 266 (Kol - Trib); Star Paper Mills Limited vs DCIT (I.T.A…

D.C.I.T Cir - 10, Kolkata vs. M/S Vesuvius India Ltd., Kolkata

In the result, the appeal of the revenue is dismissed and that of appeal of the assessee is treated as partly allowed for statistical purposes

ITA 2127/KOL/2013[2006-07]Status: DisposedITAT Kolkata15 Sept 2017AY 2006-07

…ture of Rs. 37,50,700/- towards corporate membership of various clubs and Rs. 5,33,048/- towards subscription charges. The assessee has also filed a case law of the jurisdictional Kolkata Tribunal on this issue in the case of Associated Engg. Products vs ITO (63 ITD 105) (Kol). In this judgement the Kolkata Tribunal held ‘payment of subscription to club is a revenue expenditure incurred for the purpose of business’. Similar view has been taken regarding club membership by the jurisdictional tribunal in the case of Eveready Industries India Ltd. vs DCIT (78 ITD 175) (Kol). I have considered the finding of the AO a…

Vesuvius India Limited, Kolkata vs. D.C.I.T Cir - 10, Kolkata

In the result, the appeal of the revenue is dismissed and that of appeal of the assessee is treated as partly allowed for statistical purposes

ITA 2024/KOL/2013[2006-07]Status: DisposedITAT Kolkata15 Sept 2017AY 2006-07

…ture of Rs. 37,50,700/- towards corporate membership of various clubs and Rs. 5,33,048/- towards subscription charges. The assessee has also filed a case law of the jurisdictional Kolkata Tribunal on this issue in the case of Associated Engg. Products vs ITO (63 ITD 105) (Kol). In this judgement the Kolkata Tribunal held ‘payment of subscription to club is a revenue expenditure incurred for the purpose of business’. Similar view has been taken regarding club membership by the jurisdictional tribunal in the case of Eveready Industries India Ltd. vs DCIT (78 ITD 175) (Kol). I have considered the finding of the AO a…

Associated Engg. Products v. ITO (63 ITD 105) — Cited in 4 Judgments | BharatTax