Central Trading Agency v. CIT

56 ITR 561High Court#11714 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2023.

Judgments citing Central Trading Agency v. CIT

DCIT, Cir. 4(1), Kolkata vs. M/S Andrew Yule & Co. Ltd, Kolkata

In the result, appeal of the revenue is partly allowed for statistical purposes

ITA 191/KOL/2021[2007-08]Status: DisposedITAT Kolkata03 Aug 2023AY 2007-08

Bench: Shri Sanjay Garg, Hon’Ble & Dr. Manish Borad, Hon’Ble

For Appellant: Shri A.K. Bandyopahdyay, A/RFor Respondent: Shri P.P. Barman, Addl. CIT, Sr. D/R
Section 143(2)Section 14ASection 250

…mages have been deducted. For giving relief to the assessee the Ld. CIT(A) has relied on I.T.A. No. 191/Kol/2021 Assessment Year: 2007-08 M/s. Andrew Yule & Co. Ltd. 8 the order of the Hon’ble Allahabad High Court in the case of Central Trading Agency Vs. CIT 56 ITR 561 (All) wherein the Hon’ble High Court allowed the expenses incurred for liquidated damages under the head commercial expediency and also the decision of the Hon’ble Madras High Court in the case of CIT Vs. Indane Bislers 91 ITR 427 (Mad). Our attention was drawn to the copies of the contract and other details and we agree with the Ld. CIT(A) that i…

DCIT, Circle - 4(1), Kolkata vs. M/S. Andrew Yule & Co. Ltd., Kolkata

In the result, the appeal of the revenue is treated as partly allowed for statistical purpose

ITA 525/KOL/2019[2005-06]Status: DisposedITAT Kolkata22 May 2020AY 2005-06

Bench: Shri P.M. Jagtap, Vice- & Shri S.S. Viswanethra Ravi

…f the cheque received from the said party which depicted that the liquidated damages have been deducted. For giving relief to the assessee the Ld. CIT(A) has relied on the order of the Hon'ble Allahabad High Court in the case of Central Trading Agency Vs. CIT 56 ITR 561 (All) wherein the Hon'ble High Court allowed the expenses incurred for liquidated damages under the head commercial expediency and also the decision of the Hon'ble Madras High Court in the case of CIT Vs. Indane Bislers 91 ITR 427 (Mad). Our attention was drawn to the copies of the contract and other details and we agree with the Ld. CIT(A) that i…

DCIT, Circle - 4(1), Kolkata vs. M/S. Andrew Yule & Co. Ltd., Kolkata

In the result, this ground of the We find no infirmity in such a claim

ITA 630/KOL/2018[2004-05]Status: DisposedITAT Kolkata26 Feb 2020AY 2004-05

Bench: Sri J. Sudhakar Reddy & Sri Aby T. Varkey) Assessment Year: 2002-03 Assessment Year: 2003-04 Assessment Year: 2003-04

Section 142(1)Section 250

…on the order of the Hon'ble Allahabad High Court in the case of CIT(A) has relied on the order of the Hon'ble Allahabad High Court in the case of CIT(A) has relied on the order of the Hon'ble Allahabad High Court in the case of Central Trading Agency Vs. CIT 56 ITR 561 (All) wherein the Hon'ble High Court Central Trading Agency Vs. CIT 56 ITR 561 (All) wherein the Hon'ble High Court Central Trading Agency Vs. CIT 56 ITR 561 (All) wherein the Hon'ble High Court allowed the expenses inc allowed the expenses incurred for liquidated damages under the head urred for liquidated damages under the head commercial expedi…

DCIT, Circle - 4(1), Kolkata vs. M/S. Andrew Yule & Co. Ltd., Kolkata

In the result, this ground of the We find no infirmity in such a claim

ITA 629/KOL/2018[2003-04]Status: DisposedITAT Kolkata26 Feb 2020AY 2003-04

Bench: Sri J. Sudhakar Reddy & Sri Aby T. Varkey) Assessment Year: 2002-03 Assessment Year: 2003-04 Assessment Year: 2003-04

Section 142(1)Section 250

…on the order of the Hon'ble Allahabad High Court in the case of CIT(A) has relied on the order of the Hon'ble Allahabad High Court in the case of CIT(A) has relied on the order of the Hon'ble Allahabad High Court in the case of Central Trading Agency Vs. CIT 56 ITR 561 (All) wherein the Hon'ble High Court Central Trading Agency Vs. CIT 56 ITR 561 (All) wherein the Hon'ble High Court Central Trading Agency Vs. CIT 56 ITR 561 (All) wherein the Hon'ble High Court allowed the expenses inc allowed the expenses incurred for liquidated damages under the head urred for liquidated damages under the head commercial expedi…

DCIT, Circle - 4(1), Kolkata vs. M/S. Andrew Yule & Co. Ltd., Kolkata

In the result, this ground of the We find no infirmity in such a claim

ITA 628/KOL/2018[2002-03]Status: DisposedITAT Kolkata26 Feb 2020AY 2002-03

Bench: Sri J. Sudhakar Reddy & Sri Aby T. Varkey) Assessment Year: 2002-03 Assessment Year: 2003-04 Assessment Year: 2003-04

Section 142(1)Section 250

…on the order of the Hon'ble Allahabad High Court in the case of CIT(A) has relied on the order of the Hon'ble Allahabad High Court in the case of CIT(A) has relied on the order of the Hon'ble Allahabad High Court in the case of Central Trading Agency Vs. CIT 56 ITR 561 (All) wherein the Hon'ble High Court Central Trading Agency Vs. CIT 56 ITR 561 (All) wherein the Hon'ble High Court Central Trading Agency Vs. CIT 56 ITR 561 (All) wherein the Hon'ble High Court allowed the expenses inc allowed the expenses incurred for liquidated damages under the head urred for liquidated damages under the head commercial expedi…

ACIT, Circle-4(1), Kolkata vs. M/S Andrew Yule & Company Ltd., Kolkata

In the result, the appeal of revenue for AY 2008-09 is dismissed and the appeals of revenue for AYs 2009-10, 2010-11 and 2011-12 are partly allowed for statistical purpose as directed above

ITA 1883/KOL/2016[2011-12]Status: DisposedITAT Kolkata20 Mar 2019AY 2011-12

Bench: Shri P.M. Jagtap & Shri A. T. Varkey, Jm]

…f the cheque received from the said party which depicted that the liquidated damages have been deducted. For giving relief to the assessee the Ld. CIT(A) has relied on the order of the Hon’ble Allahabad High Court in the case of Central Trading Agency Vs. CIT 56 ITR 561 (All) wherein the Hon’ble High Court allowed the expenses incurred for liquidated damages under the head commercial expediency and also the decision of the Hon’ble Madras High Court in the case of CIT Vs. Indane Bislers 91 ITR 427 (Mad). Our attention was drawn to the copies of the contract and other details and we agree with the Ld. CIT(A) that i…

ACIT, Circle-4(1), Kolkata vs. M/S Andrew Yule & Company Ltd., Kolkata

In the result, the appeal of revenue for AY 2008-09 is dismissed and the appeals of revenue for AYs 2009-10, 2010-11 and 2011-12 are partly allowed for statistical purpose as directed above

ITA 1882/KOL/2016[2010-11]Status: DisposedITAT Kolkata20 Mar 2019AY 2010-11

Bench: Shri P.M. Jagtap & Shri A. T. Varkey, Jm]

…f the cheque received from the said party which depicted that the liquidated damages have been deducted. For giving relief to the assessee the Ld. CIT(A) has relied on the order of the Hon’ble Allahabad High Court in the case of Central Trading Agency Vs. CIT 56 ITR 561 (All) wherein the Hon’ble High Court allowed the expenses incurred for liquidated damages under the head commercial expediency and also the decision of the Hon’ble Madras High Court in the case of CIT Vs. Indane Bislers 91 ITR 427 (Mad). Our attention was drawn to the copies of the contract and other details and we agree with the Ld. CIT(A) that i…

ACIT, Circle-4(1), Kolkata vs. M/S Andrew Yule & Company Ltd., Kolkata

In the result, the appeal of revenue for AY 2008-09 is dismissed and the appeals of revenue for AYs 2009-10, 2010-11 and 2011-12 are partly allowed for statistical purpose as directed above

ITA 1737/KOL/2016[2009-10]Status: DisposedITAT Kolkata20 Mar 2019AY 2009-10

Bench: Shri P.M. Jagtap & Shri A. T. Varkey, Jm]

…f the cheque received from the said party which depicted that the liquidated damages have been deducted. For giving relief to the assessee the Ld. CIT(A) has relied on the order of the Hon’ble Allahabad High Court in the case of Central Trading Agency Vs. CIT 56 ITR 561 (All) wherein the Hon’ble High Court allowed the expenses incurred for liquidated damages under the head commercial expediency and also the decision of the Hon’ble Madras High Court in the case of CIT Vs. Indane Bislers 91 ITR 427 (Mad). Our attention was drawn to the copies of the contract and other details and we agree with the Ld. CIT(A) that i…

DCIT, Cir-4, Kolkata vs. M/S Andrew Yule & Co. Ltd., Kolkata

In the result, the appeal of revenue for AY 2008-09 is dismissed and the appeals of revenue for AYs 2009-10, 2010-11 and 2011-12 are partly allowed for statistical purpose as directed above

ITA 676/KOL/2014[2008-2009]Status: DisposedITAT Kolkata20 Mar 2019AY 2008-2009

Bench: Shri P.M. Jagtap & Shri A. T. Varkey, Jm]

…f the cheque received from the said party which depicted that the liquidated damages have been deducted. For giving relief to the assessee the Ld. CIT(A) has relied on the order of the Hon’ble Allahabad High Court in the case of Central Trading Agency Vs. CIT 56 ITR 561 (All) wherein the Hon’ble High Court allowed the expenses incurred for liquidated damages under the head commercial expediency and also the decision of the Hon’ble Madras High Court in the case of CIT Vs. Indane Bislers 91 ITR 427 (Mad). Our attention was drawn to the copies of the contract and other details and we agree with the Ld. CIT(A) that i…

Central Trading Agency v. CIT (56 ITR 561) — Cited in 9 Judgments | BharatTax