Binani Cement Ltd. v. CIT

60 Taxmann.com 384High Court2015#6234 most cited
19

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2025.

Sections most often in play

Section 143(3)Section 36(1)(vii)Section 36(2)Section 37(1)

Issues it is cited on

section 41(2)ready for useconstruction pesection 2(11)section 43(6)commercial rightswritten down valueblock of assetssection 32(1)employees contribution to pfput to usesection 41

Judgments citing Binani Cement Ltd. v. CIT

DCIT, CC-2(1), BANGALORE, BANGALORE vs. ADARSH DEVELOPERS, BENGALURU

In the result appeal of the learned assessing officer is dismissed on its merit and appeal of the assessee is also dismissed as withdrawn

ITA 1160/BANG/2024[2020-21]Status: DisposedITAT Bangalore29 Apr 2025AY 2020-21

Bench: Shri Prashant Maharishi & Shri Soundararajan K.Assessment Year : 2020-21

For Appellant: Shri Hemant Pai, CAFor Respondent: Ms. Neera Malhotra
Section 143(1)Section 143(2)Section 143(3)Section 28Section 36Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI PRASHANT MAHARISHI, VICE PRESIDENT AND SHRI SOUNDARARAJAN K., JUDICIAL MEMBER Assessment year : 2020-21 Adarsh Developers, Vs. The Deputy Commissioner No.2/4, Langford Garden, of Income Tax, Richmond Town, Central Circle 2(1), Bangalore. Bangalore – 560 025. PAN: AAGFA 3674G APPELLANT RESPONDENT Assessment year : 2020-21 The Deputy Commissioner Adarsh Developers, of Income Tax, Vs. No.10, Vittal Malya Road, Central Circle 2(1), Bangalore – 560 001. PAN: AAGFA 3674G Bangalore. APPELLANT RESPONDENT Assessee by : Shri Hemant Pai, CA Revenue…

ADARSH DEVELOPERS ,BENGALURU vs. DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE - 2(1), BENGALURU

In the result appeal of the learned assessing officer is dismissed on its merit and appeal of the assessee is also dismissed as withdrawn

ITA 1082/BANG/2024[2020-21]Status: DisposedITAT Bangalore29 Apr 2025AY 2020-21

Bench: Shri Prashant Maharishi & Shri Soundararajan K.Assessment Year : 2020-21

For Appellant: Shri Hemant Pai, CAFor Respondent: Ms. Neera Malhotra
Section 143(1)Section 143(2)Section 143(3)Section 28Section 36Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI PRASHANT MAHARISHI, VICE PRESIDENT AND SHRI SOUNDARARAJAN K., JUDICIAL MEMBER Assessment year : 2020-21 Adarsh Developers, Vs. The Deputy Commissioner No.2/4, Langford Garden, of Income Tax, Richmond Town, Central Circle 2(1), Bangalore. Bangalore – 560 025. PAN: AAGFA 3674G APPELLANT RESPONDENT Assessment year : 2020-21 The Deputy Commissioner Adarsh Developers, of Income Tax, Vs. No.10, Vittal Malya Road, Central Circle 2(1), Bangalore – 560 001. PAN: AAGFA 3674G Bangalore. APPELLANT RESPONDENT Assessee by : Shri Hemant Pai, CA Revenue…

ACIT, NEW DELHI vs. M/S. THE FERTILIZER CORPORATION OF INDIA, NOIDA

In the result, the appeal of the revenue for A

ITA 3357/DEL/2016[2009-10]Status: DisposedITAT Delhi01 Jun 2023AY 2009-10

Bench: Shri C.M. Garg & Shri M. Balaganesh

For Appellant: Shri Sanjay Agarwal, CAFor Respondent: Ms Sarita Kumari, CIT, DR
Section 143Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : E BENCH : DELHI BEFORE SHRI C.M. GARG, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER ITAs No.3725, 5467, 5468/Del/2015 Assessment Years: 2002-03, 2003-04 & 2004-05, ITAs No.3354, 2719, 2798, 3355, 3356, 3357 & 2884/Del/2016 Assessment Years : 2004-05,2005-06, 2006-07, 2007-08, 2008-09, 2009-10 & 2011-12 Assistant Commissioner of Income Tax, Vs M/s The Fertilizer Corporation Circle 25(1), of India, New Delhi. PDIL Bhawan, A-14, Sector-1, Noida – 201301(UP). PAN: AAACF1661P (Appellant) (Respondent) Assessee by : Shri Sanjay Agarwal, CA Revenue by…

ACIT, NEW DELHI vs. M/S. THE FERTILIZER CORPORATION OF INDIA, NOIDA

In the result, the appeal of the revenue for A

ITA 3356/DEL/2016[2008-09]Status: DisposedITAT Delhi01 Jun 2023AY 2008-09

Bench: Shri C.M. Garg & Shri M. Balaganesh

For Appellant: Shri Sanjay Agarwal, CAFor Respondent: Ms Sarita Kumari, CIT, DR
Section 143Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : E BENCH : DELHI BEFORE SHRI C.M. GARG, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER ITAs No.3725, 5467, 5468/Del/2015 Assessment Years: 2002-03, 2003-04 & 2004-05, ITAs No.3354, 2719, 2798, 3355, 3356, 3357 & 2884/Del/2016 Assessment Years : 2004-05,2005-06, 2006-07, 2007-08, 2008-09, 2009-10 & 2011-12 Assistant Commissioner of Income Tax, Vs M/s The Fertilizer Corporation Circle 25(1), of India, New Delhi. PDIL Bhawan, A-14, Sector-1, Noida – 201301(UP). PAN: AAACF1661P (Appellant) (Respondent) Assessee by : Shri Sanjay Agarwal, CA Revenue by…

ACIT, NEW DELHI vs. M/S. THE FERTILIZER CORPORATION OF INDIA, NOIDA

In the result, the appeal of the revenue for A

ITA 3355/DEL/2016[2007-08]Status: DisposedITAT Delhi01 Jun 2023AY 2007-08

Bench: Shri C.M. Garg & Shri M. Balaganesh

For Appellant: Shri Sanjay Agarwal, CAFor Respondent: Ms Sarita Kumari, CIT, DR
Section 143Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : E BENCH : DELHI BEFORE SHRI C.M. GARG, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER ITAs No.3725, 5467, 5468/Del/2015 Assessment Years: 2002-03, 2003-04 & 2004-05, ITAs No.3354, 2719, 2798, 3355, 3356, 3357 & 2884/Del/2016 Assessment Years : 2004-05,2005-06, 2006-07, 2007-08, 2008-09, 2009-10 & 2011-12 Assistant Commissioner of Income Tax, Vs M/s The Fertilizer Corporation Circle 25(1), of India, New Delhi. PDIL Bhawan, A-14, Sector-1, Noida – 201301(UP). PAN: AAACF1661P (Appellant) (Respondent) Assessee by : Shri Sanjay Agarwal, CA Revenue by…

DCIT, NEW DELHI vs. M/S. THE FERTILIZER CORPORATION OF INDIA LTD, NOIDA

In the result, the appeal of the revenue for A

ITA 5468/DEL/2015[2004-05]Status: DisposedITAT Delhi01 Jun 2023AY 2004-05

Bench: Shri C.M. Garg & Shri M. Balaganesh

For Appellant: Shri Sanjay Agarwal, CAFor Respondent: Ms Sarita Kumari, CIT, DR
Section 143Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : E BENCH : DELHI BEFORE SHRI C.M. GARG, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER ITAs No.3725, 5467, 5468/Del/2015 Assessment Years: 2002-03, 2003-04 & 2004-05, ITAs No.3354, 2719, 2798, 3355, 3356, 3357 & 2884/Del/2016 Assessment Years : 2004-05,2005-06, 2006-07, 2007-08, 2008-09, 2009-10 & 2011-12 Assistant Commissioner of Income Tax, Vs M/s The Fertilizer Corporation Circle 25(1), of India, New Delhi. PDIL Bhawan, A-14, Sector-1, Noida – 201301(UP). PAN: AAACF1661P (Appellant) (Respondent) Assessee by : Shri Sanjay Agarwal, CA Revenue by…

DCIT, NEW DELHI vs. M/S. THE FERTILIZER CORPORATION OF INDIA LTD, NOIDA

In the result, the appeal of the revenue for A

ITA 5467/DEL/2015[2003-04]Status: DisposedITAT Delhi01 Jun 2023AY 2003-04

Bench: Shri C.M. Garg & Shri M. Balaganesh

For Appellant: Shri Sanjay Agarwal, CAFor Respondent: Ms Sarita Kumari, CIT, DR
Section 143Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : E BENCH : DELHI BEFORE SHRI C.M. GARG, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER ITAs No.3725, 5467, 5468/Del/2015 Assessment Years: 2002-03, 2003-04 & 2004-05, ITAs No.3354, 2719, 2798, 3355, 3356, 3357 & 2884/Del/2016 Assessment Years : 2004-05,2005-06, 2006-07, 2007-08, 2008-09, 2009-10 & 2011-12 Assistant Commissioner of Income Tax, Vs M/s The Fertilizer Corporation Circle 25(1), of India, New Delhi. PDIL Bhawan, A-14, Sector-1, Noida – 201301(UP). PAN: AAACF1661P (Appellant) (Respondent) Assessee by : Shri Sanjay Agarwal, CA Revenue by…

DCIT(LTU) - 1, MUMBAI vs. ACC LTD., MUMBAI

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

ITA 3178/MUM/2019[2011-12]Status: DisposedITAT Mumbai28 Feb 2023AY 2011-12

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Ble

Section 14Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, HON'BLE JUDICIAL MEMBER ITA.No. 3139/MUM/2019 (A.Y. 2011-12) M/s. ACC Ltd., V. Deputy CIT (LTU) 29th Floor, Centre-1 Cement House, 121 World Trade Centre, Cuffe Parade M.K. Road, Churchgate Mumbai - 400005 Mumbai - 400020 PAN: AAACT1507C (Appellant) (Respondent) ITA.No. 3178/MUM/2019 (A.Y. 2011-12) DCIT (LTU)-1 V. M/s. ACC Ltd., 29th Floor, Centre No.1 Cement House, 121 World Trade Centre, Cuffe Parade M.K. Road, Churchgate Mumbai - 400005 Mumbai - 400020 PAN: AA…

ACC LTD.,MUMBAI vs. ADDL CIT(LTU) , MUMBAI

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

ITA 3139/MUM/2019[2011-12]Status: DisposedITAT Mumbai28 Feb 2023AY 2011-12

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Ble

Section 14Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, HON'BLE JUDICIAL MEMBER ITA.No. 3139/MUM/2019 (A.Y. 2011-12) M/s. ACC Ltd., V. Deputy CIT (LTU) 29th Floor, Centre-1 Cement House, 121 World Trade Centre, Cuffe Parade M.K. Road, Churchgate Mumbai - 400005 Mumbai - 400020 PAN: AAACT1507C (Appellant) (Respondent) ITA.No. 3178/MUM/2019 (A.Y. 2011-12) DCIT (LTU)-1 V. M/s. ACC Ltd., 29th Floor, Centre No.1 Cement House, 121 World Trade Centre, Cuffe Parade M.K. Road, Churchgate Mumbai - 400005 Mumbai - 400020 PAN: AA…

DCIT(LTU) - 1, MUMBAI vs. ACC LTD., MUMBAI

In the result, appeal filed by assessee is partly allowed

ITA 3246/MUM/2018[2012-13]Status: DisposedITAT Mumbai28 Feb 2023AY 2012-13

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Blem/S. Acc Ltd., V. Dcit – Range – 1(1) Mumbai {Formerly Known As The Associated Cement Companies, Ltd.,} Cement House, 121 M.K. Road, Churchgate Mumbai - 400020 Pan: Aaact1507C (Appellant) (Respondent) Dcit (Ltu)-1 V. M/S. Acc Ltd., 29Th Floor, Centre No.1 Cement House, 121 World Trade Centre, Cuffe Parade M.K. Road, Churchgate Mumbai - 400005 Mumbai - 400020 Pan: Aaact1507C (Appellant) (Respondent)

Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, HON'BLE JUDICIAL MEMBER M/s. ACC Ltd., V. DCIT – Range – 1(1) Mumbai {Formerly Known as The Associated Cement Companies, Ltd.,} Cement House, 121 M.K. Road, Churchgate Mumbai - 400020 PAN: AAACT1507C (Appellant) (Respondent) DCIT (LTU)-1 V. M/s. ACC Ltd., 29th Floor, Centre No.1 Cement House, 121 World Trade Centre, Cuffe Parade M.K. Road, Churchgate Mumbai - 400005 Mumbai - 400020 PAN: AAACT1507C (Appellant) (Respondent) Assessee represented by : Shri Yogesh Thar…

ACC LIMITED (FORMERLY KNOWN AS THE ASSOCIATED CEMENT COMPANIES LTD.),MUMBAI vs. ADDLL. CIT ,RG. 1(1), MUMBAI

In the result, appeal filed by assessee is partly allowed

ITA 3203/MUM/2018[2012-13]Status: DisposedITAT Mumbai28 Feb 2023AY 2012-13

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Sandeep Singh Karhail, Hon'Blem/S. Acc Ltd., V. Dcit – Range – 1(1) Mumbai {Formerly Known As The Associated Cement Companies, Ltd.,} Cement House, 121 M.K. Road, Churchgate Mumbai - 400020 Pan: Aaact1507C (Appellant) (Respondent) Dcit (Ltu)-1 V. M/S. Acc Ltd., 29Th Floor, Centre No.1 Cement House, 121 World Trade Centre, Cuffe Parade M.K. Road, Churchgate Mumbai - 400005 Mumbai - 400020 Pan: Aaact1507C (Appellant) (Respondent)

Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A”, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, HON'BLE JUDICIAL MEMBER M/s. ACC Ltd., V. DCIT – Range – 1(1) Mumbai {Formerly Known as The Associated Cement Companies, Ltd.,} Cement House, 121 M.K. Road, Churchgate Mumbai - 400020 PAN: AAACT1507C (Appellant) (Respondent) DCIT (LTU)-1 V. M/s. ACC Ltd., 29th Floor, Centre No.1 Cement House, 121 World Trade Centre, Cuffe Parade M.K. Road, Churchgate Mumbai - 400005 Mumbai - 400020 PAN: AAACT1507C (Appellant) (Respondent) Assessee represented by : Shri Yogesh Thar…

DCIT (LTU) 1, MUMBAI vs. AMBUJA CEMENTS LTD, MUMBAI

In the result, the appeal of the revenue is thus dismissed

ITA 3307/MUM/2015[2008-09]Status: DisposedITAT Mumbai07 Nov 2022AY 2008-09
Section 115JSection 14Section 143(3)Section 14A

…ITA Nos.2968/Mum/2015 & 1665/Mum/2019 ITA Nos. 3307/Mum/2015 & 2428/Mum/2019 Assessment years: 2008-09 and 2009-10 Page 1 of 51 THE INCOME TAX APPELLATE TRIBUNAL MUMBAI K BENCH, MUMBAI [Coram: Pramod Kumar (Vice President), and Sandeep S Karhail (Judicial Member)] ITA Nos.2968/Mum/2015 and 1665/Mum/2019 Assessment years: 2008-09 and 2009-10 Ambuja Cement Limited .…………………………Appellant (formerly known as Gujarat Ambuja Cements Ltd.) Elegant Business Park, MIDC Cross Road B, Andheri (E) Mumbai 400 059 [PAN: AAACG0569P] Vs. Additional Commissioner of Income Tax Large Tax Payer Unit, Mumbai ……………...…………Respondent ITA…

AMBUJA CEMENTS LTD ( FORMERLY KNOWN AS GUJARAT AMBUJA CEMENTS LTD),MUMBAI vs. ADDL CIT 3(1), MUMBAI

In the result, the appeal of the revenue is thus dismissed

ITA 2428/MUM/2013[2006-07]Status: DisposedITAT Mumbai07 Nov 2022AY 2006-07
Section 115JSection 14Section 143(3)Section 14A

…ITA Nos.2968/Mum/2015 & 1665/Mum/2019 ITA Nos. 3307/Mum/2015 & 2428/Mum/2019 Assessment years: 2008-09 and 2009-10 Page 1 of 51 THE INCOME TAX APPELLATE TRIBUNAL MUMBAI K BENCH, MUMBAI [Coram: Pramod Kumar (Vice President), and Sandeep S Karhail (Judicial Member)] ITA Nos.2968/Mum/2015 and 1665/Mum/2019 Assessment years: 2008-09 and 2009-10 Ambuja Cement Limited .…………………………Appellant (formerly known as Gujarat Ambuja Cements Ltd.) Elegant Business Park, MIDC Cross Road B, Andheri (E) Mumbai 400 059 [PAN: AAACG0569P] Vs. Additional Commissioner of Income Tax Large Tax Payer Unit, Mumbai ……………...…………Respondent ITA…

GSS INFOTECH LIMITED ,HYDERABAD vs. INCOME TAX OFFICER, WARD-2(2), HYDERABAD

In the result, appeal of the assessee is partly allowed

ITA 2367/HYD/2018[2014-15]Status: DisposedITAT Hyderabad23 Jan 2020AY 2014-15

Bench: Smt. P. Madhavi Devi & Shri A. Mohan Alankamony

For Appellant: Shri P. Murali Mohan RaoFor Respondent: Smt. Y.V.S.T. Sai
Section 143(3)Section 92C

…is therefore, allowable u/s 37(1) of the Act, as it has been incurred wholly and exclusively for the purpose of business. In support of his contention, he relied on the decision of the Hon’ble High Court of Calcutta in the case of Binani Cement Ltd. Vs. CIT, 60 Taxmann.com 384. 6.3 As regards the advance of Rs. 3,40,00,000/- paid to Vashatkara Soft Solutions Pvt. Ltd. for buying application software for computerization of libraries, it was submitted that assessee was participating in tenders to bag certain projects for computerization of libraries in AP and since the application software was not delivered as per…

GSS INFOTECH LIMITED,HYDERABAD vs. DY. COMMISSIONER OF INCOME TAX , CIRCLE-2(2), HYDERABAD

In the result, appeal of the assessee is partly allowed

ITA 2255/HYD/2017[2013-14]Status: DisposedITAT Hyderabad23 Jan 2020AY 2013-14

Bench: Smt. P. Madhavi Devi & Shri A. Mohan Alankamony

For Appellant: Shri P. Murali Mohan RaoFor Respondent: Smt. Y.V.S.T. Sai
Section 143(3)Section 92C

…is therefore, allowable u/s 37(1) of the Act, as it has been incurred wholly and exclusively for the purpose of business. In support of his contention, he relied on the decision of the Hon’ble High Court of Calcutta in the case of Binani Cement Ltd. Vs. CIT, 60 Taxmann.com 384. 6.3 As regards the advance of Rs. 3,40,00,000/- paid to Vashatkara Soft Solutions Pvt. Ltd. for buying application software for computerization of libraries, it was submitted that assessee was participating in tenders to bag certain projects for computerization of libraries in AP and since the application software was not delivered as per…

ADITYA BIRLA POWER CO.LTD,MUMBAI vs. ASST CIT 8(1), MUMBAI

ITA 1115/MUM/2012[2007-08]Status: DisposedITAT Mumbai07 Sept 2018AY 2007-08

Bench: Shri C.N. Prasad, Jm & Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./I.T.A. No.1115/Mum/2012 (िनधा"रणवष" / Assessment Year:2007-08) Aditya Birla Power Company Limited Assistant Commissioner Of C-1, Aditya Birla Centre Income Tax -8(1) बनाम/ Room No.204, 2Nd Floor S.K. Ahire Marg, Worli Vs. Mumbai-400 030 Aaykar Bhavan Mumbai-400 020 "थायीलेखासं./जीआइआरसं./Pan/Gir No.Aabcb-7067-N (अपीलाथ"/Appellant) (""थ" / Respondent) : Revenue By : Rajesh Kumar Yadav,Ld.Dr Assessee By : Yogesh Thar & Hardik Nirmal, Ld.Ar’S सुनवाई की तारीख/ : 02/07/2018 Date Of Hearing घोषणा की तारीख / : 07/09/2018 Date Of Pronouncement

For Appellant: Yogesh Thar & Hardik Nirmal, Ld.AR’sFor Respondent: Rajesh Kumar Yadav,Ld.DR
Section 143(3)Section 28Section 36Section 36(2)Section 37(1)

…ITA No.1115/Mum/2012 Aditya Birla Power Company Limited Assessment Year-2007-08 आयकर अपीलीय अिधकरण “ए” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI "ी सी .नाग" "साद, "ाियक सद" एवं "ी मनोज कुमार अ"वाल, लेखा सद" के सम"। BEFORE SHRI C.N. PRASAD, JM AND SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपीलसं./I.T.A. No.1115/Mum/2012 (िनधा"रणवष" / Assessment Year:2007-08) Aditya Birla Power Company Limited Assistant Commissioner of C-1, Aditya Birla Centre Income Tax -8(1) बनाम/ Room No.204, 2nd Floor S.K. Ahire Marg, Worli Vs. Mumbai-400 030 Aaykar Bhavan Mumbai-400 020 "थायीलेखासं./जीआइआरसं./PAN/GIR No.…

GOPALDAS VISRAM & CO. LTD,MUMBAI vs. ACIT 4(2)(2), MUMBAI

ITA 3519/MUM/2016[2009-10]Status: DisposedITAT Mumbai31 May 2018AY 2009-10

Bench: Shri R. C. Sharma, Am & Shri Amarjit Singh, Jm

For Appellant: Rajeev KhandelwalFor Respondent: Shri V. Vidyadhar (DR)
Section 142(1)Section 143(1)Section 143(2)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL“A” BENCH, MUMBAI BEFORE SHRI R. C. SHARMA, AM AND SHRI AMARJIT SINGH, JM I.T.A. No.3519/M/2016 Assessment Year: 2009-10 Gopaldas Visram & Co. Ltd. Vs. ACIT 4(2) Mumbai. 8, Fida Building, 18, Shamaldas Gandhi Marg, Mumbai-400002. स्थायीलेखासं./जीआइआरसं./PAN/GIR No. : AACCG4503F (Appellant) .. (Respondent) Assessee by: Rajeev Khandelwal Department by: Shri V. Vidyadhar (DR) Date of Hearing: 20.04.2018 Date of Pronouncement: 31.05.2018 O R D E R PER AMARJIT SINGH, JM: The present appeal has been filed by the assessee against the order dated 30.03.2016 passed by the Commissioner…

DCIT,CIRCLE-2, KOLKATA, KOLKATA vs. M/S. INFINITY INFOTECH PARKS LTD, KOLKATA

In the result, the appeal of revenue is dismissed

ITA 1317/KOL/2012[2009-10]Status: DisposedITAT Kolkata14 May 2018AY 2009-10

Bench: "ी जे. सुधाकर रे"डी, लेखा सद"य एवं/And "ी ऐ. ट". वक", "यायीक सद"य) [Before Shri J. Sudhakar Reddy, Am & Shri A. T. Varkey, Jm]

Section 14A

…Infinity Infotech Parks Ltd., AY 2009-10 आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA (सम")Before "ी जे. सुधाकर रे"डी, लेखा सद"य एवं/and "ी ऐ. ट". वक", "यायीक सद"य) [Before Shri J. Sudhakar Reddy, AM & Shri A. T. Varkey, JM] I.T.A. No. 1317/Kol/2012 Assessment Year: 2009-10 Deputy Commissioner of Income-tax, Vs. M/s. Infinity Infotech Parks Ltd. Circle-2, Kolkata (PAN: AABCI0692J) Appellant Respondent Date of Hearing 13.02.2018 Date of Pronouncement 14.05.2018 For the Appellant Shri Saurabh Kumar, Addl. CIT, Sr. DR For the Respondent Shri D. S. Damle, A…

D.C.I.T., CIRCLE-12, KOLKATA, KOLKATA vs. M/S MICROSEC FINANCIAL SERVICES LTD., KOLKATA

In the result, the appeal filed by the Revenue (on Ground No

ITA 2779/KOL/2013[2009-2010]Status: DisposedITAT Kolkata04 Jan 2017AY 2009-2010

Bench: Shri A.T.Varkey, Jm & Dr. A.L.Saini, Am आयकर अपील सं./Ita No.2779/Kol/2013 ("नधा"रण वष" /Assessment Year:2009-2010) Dcit, Circle-12, Vs. M/S Microsec Financial P-7, Chowringhee Square, Services Ltd., Aayakar Bhawan, 7Th Floor, Shivam Chambers, 53, Kolkata-69 Sayed Amir Ali Avenue, Kolkata-700019 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aadcs 7147 N .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By : Shri Rajat Kumar Kureel, Jcit Sr.Dr Assessee By : Shri D.S.Damle, Advocate सुनवाई क" तार"ख / Date Of Hearing : 21/12/2016 घोषणा क" तार"ख/Date Of Pronouncement 04/01/2017 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: The Captioned Appeal Filed By The Assessee, Pertaining To Assessment Year 2009-2010, Is Directed Against The Order Passed By Ld. Commissioner Of Income Tax (Appeals)-Xii, Kolkata, In Appeal No.212/Xii/12/11-12, Dated 23.09.2013, Which In Turn Arises Out Of An Order Passed By The Assessing Officer (Ao) Under Section 143(3) Of The Income Tax Act 1961, (In Short The ‘Act’), Dated 16.11.2011. 2. Brief Facts Of The Case Qua The Assessee Are That The Assessee Is A Non-Banking Financial Company, Filed Its Original Return Of Income On 21.09.2009 Declaring Total Income Of Rs.1,46,66,807/- & Revised Return Of Income On 19.10.2009 Declaring Total Income Of Rs.1,98,36,700/-. Thereafter The Case Of The Assessee Was Selected For Scrutiny & The Ao Framed The Assessment U/S.143(3) By Making Various Disallowances.

For Appellant: Shri D.S.Damle, AdvocateFor Respondent: Shri Rajat Kumar Kureel, JCIT Sr.DR
Section 143(3)Section 14A

…921 of 2006 decided on 16th October 2008, in our opinion, no fault can be found with the decision of the Income Tax Appellate Tribunal in allowing the aborted share issue expenditure under section 37 of the Income Tax Act,1961.” (ii) Binani Cement Ltd.[2015] 60 Taxmann.com 384 (Calcutta): “11Following the judgment in the case of A.Gajapathi Naidu (supra) the question to be asked is when did the expenditure claimed by way of deduction arise? There would have been no occasion to claim the deduction if the work-in- progress had completed its course. Because the project was abandoned the work-in-progress did not pr…