Bharat Commerce & Industries Ltd. v. CIT

325 ITR 402High Court#24489 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2018 to 2018.

Judgments citing Bharat Commerce & Industries Ltd. v. CIT

Deputy Commissioner of Income Tax Circle-1(2)(1), Bangalore vs. M/S Bangalore Housing Development and Investments, Bangalore

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

ITA 557/BANG/2018[2014-15]Status: DisposedITAT Bangalore07 Nov 2018AY 2014-15

Bench: Shri Sunil Kumar Yadav & Shri Arun Kumar Garodia

For Appellant: Shri R. Ramakrishna, CAFor Respondent: Dr. P.V. Pradeep Kumar, Addl. CIT (DR)
Section 37(1)

…nt order in both years and reliance was placed by him on the following judicial pronouncements. a) CIT Vs. Transport Corpn. India Ltd., 123 Taxman 806 (Andhra Pradesh) b) Bharat Commerce & Industries Ltd. Vs. CIT, 98 Taxman 151 (SC) c) CIT Vs. U. Manohar Rao, 325 ITR 402 (Karnataka) 10. We have considered the rival submissions. We find that we have to decide two issues. The first issue involved in the appeals of the revenue is this as to whether in the facts of present case, various business expenses debited by assessee in the P&L account is allowable as business expenses in view of this fact that only a meagre i…

Deputy Commissioner of Income Tax Circle-1(2)(1), Bangalore vs. M/S Bangalore Housing Development and Investment, Bangalore

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

ITA 556/BANG/2018[2013-14]Status: DisposedITAT Bangalore07 Nov 2018AY 2013-14

Bench: Shri Sunil Kumar Yadav & Shri Arun Kumar Garodia

For Appellant: Shri R. Ramakrishna, CAFor Respondent: Dr. P.V. Pradeep Kumar, Addl. CIT (DR)
Section 37(1)

…nt order in both years and reliance was placed by him on the following judicial pronouncements. a) CIT Vs. Transport Corpn. India Ltd., 123 Taxman 806 (Andhra Pradesh) b) Bharat Commerce & Industries Ltd. Vs. CIT, 98 Taxman 151 (SC) c) CIT Vs. U. Manohar Rao, 325 ITR 402 (Karnataka) 10. We have considered the rival submissions. We find that we have to decide two issues. The first issue involved in the appeals of the revenue is this as to whether in the facts of present case, various business expenses debited by assessee in the P&L account is allowable as business expenses in view of this fact that only a meagre i…

M/S Bangalore Housing Deveopment & Investments, Bangalore vs. Assistant Commissioner of Income Tax Circle-1(2)(1), Bangalore

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

ITA 425/BANG/2018[2014-15]Status: DisposedITAT Bangalore07 Nov 2018AY 2014-15

Bench: Shri Sunil Kumar Yadav & Shri Arun Kumar Garodia

For Appellant: Shri R. Ramakrishna, CAFor Respondent: Dr. P.V. Pradeep Kumar, Addl. CIT (DR)
Section 37(1)

…nt order in both years and reliance was placed by him on the following judicial pronouncements. a) CIT Vs. Transport Corpn. India Ltd., 123 Taxman 806 (Andhra Pradesh) b) Bharat Commerce & Industries Ltd. Vs. CIT, 98 Taxman 151 (SC) c) CIT Vs. U. Manohar Rao, 325 ITR 402 (Karnataka) 10. We have considered the rival submissions. We find that we have to decide two issues. The first issue involved in the appeals of the revenue is this as to whether in the facts of present case, various business expenses debited by assessee in the P&L account is allowable as business expenses in view of this fact that only a meagre i…

Bharat Commerce & Industries Ltd. v. CIT (325 ITR 402) — Cited in 3 Judgments | BharatTax