CIT v. Ashoka Marketing Ltd.

103 ITR 543Supreme Court of India1976#13187 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 348,356 Indian tax judgments — from 2023 to 2025.

Sections most often in play

Section 143(3)Section 153ASection 153CSection 2(14)Section 2(47)Section 28(ii)(e)

Issues it is cited on

section 198permanent account numbermaximum marginal ratesection 40a(2)(b)interest free advancessection 40a(2)section 220mistake apparent from recordbusiness expediencysection 220(2)section 40a(3)section 30

Judgments citing CIT v. Ashoka Marketing Ltd.

Vmd Enterprises P. Ltd., Chennai vs. ACIT, CC-1(3), Chennai

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

ITA 1123/CHNY/2024[2016-17]Status: DisposedITAT Chennai22 Jan 2025AY 2016-17

Bench: Shri George George K & Shri Jagadishआयकर अपील सं./Ita No.1123/Chny/2024 िनधा"रण वष" /Assessment Year: 2016-17

For Appellant: Shri Y. Sridhar, FCAFor Respondent: Shri R. Clement Ramesh Kumar, CIT
Section 153CSection 2(47)Section 28

…आयकर अपीलीय अिधकरण, ’सी’ "ायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी जॉज" जॉज" के, उपा"" एवं "ी जगदीश, लेखा सद& के सम" BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT AND SHRI JAGADISH, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.1123/Chny/2024 िनधा"रण वष" /Assessment Year: 2016-17 VMD Enterprises P. Ltd., The Asst. Commissioner of No.28, Old No.62, Vs. Income Tax, 1st Main Road, CIT Nagar, Central Circle-1(3), Chennai – 600 035. Chennai. [PAN: AACCV 8221B] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथF की ओर से/ Appellant by : Shri Y. Sridhar, FCA HIथF की ओर से /Respondent by : Shri R. Cle…

M/S Essargee Construction Pvt. Ltd., Bhopal vs. The ITO -1 (5), Bhopal

In the result, appeal of assessee is allowed

ITA 10/IND/2023[22014-15]Status: DisposedITAT Indore03 Aug 2023

Bench: Shri Vijay Pal Rao & Shri B.M. Biyanim/S. Essargee Construction Ito 1(5) Pvt. Ltd. Bhopal Vs. A-10, Mezenine Floor Essarjee House Bhopal (Appellant / Assessee) (Respondent/ Revenue) Pan: Aaace 8852F Assessee By Shri Manoj Fadnis, Ar Revenue By Shri Ashish Porwal, Sr. Dr Date Of Hearing 31.07.2023 Date Of Pronouncement 03.08.2023

Section 40Section 40A(3)

…exceptional circumstances. Law lives on logic and as such illogicality, resting on technical view, it lo be spurned. This finding of fact, not shown to be perverse or perishable, reached by the Tribunal did not give, as held in CIT Ashoka Marketing LA [1976] 103 ITR 543 (SC) and CIT Korrika Penkalarmy and Sex (1971) 79 ITR 499 (SC), rise to any question of law.” 14. Therefore, the disallowance u/s 40A(3) cannot be made without considering the business expediency and other relevant factors falling in the exceptions given in Rule 6DD of I.T. Rules. The Coordinate Bench of this Tribunal in asessee’s own case for A…

M/S Essargee Construction Pvt. Ltd., Bhopal vs. The ACIT- 1(1), Bhopal

In the result, appeals of assesse for A

ITA 9/IND/2023[22013-14]Status: DisposedITAT Indore31 Jul 2023

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 142(1)Section 143(3)Section 147Section 148Section 154Section 40A(3)

…exceptional circumstances. Law lives on logic and as such illogicality, resting on technical view, it lo be spurned. This finding of fact, not shown to be perverse or perishable, reached by the Tribunal did not give, as held in CIT Ashoka Marketing LA [1976] 103 ITR 543 (SC) and CIT Korrika Penkalarmy and Sex (1971) 79 ITR 499 (SC), rise to any question of law.” 11. Therefore, the disallowance u/s 40A(3) cannot be made without considering the business expediency and other relevant factors falling in the exceptions given in Rule 6DD of I.T. Rules. The Coordinate Bench of this Tribunal in asessee’s own case for a…

M/S Essargee Construction Pvt. Ltd., Bhopal vs. The DCIT- 1(1), Bhopal

In the result, appeals of assesse for A

ITA 8/IND/2023[22012-13]Status: DisposedITAT Indore31 Jul 2023

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 142(1)Section 143(3)Section 147Section 148Section 154Section 40A(3)

…exceptional circumstances. Law lives on logic and as such illogicality, resting on technical view, it lo be spurned. This finding of fact, not shown to be perverse or perishable, reached by the Tribunal did not give, as held in CIT Ashoka Marketing LA [1976] 103 ITR 543 (SC) and CIT Korrika Penkalarmy and Sex (1971) 79 ITR 499 (SC), rise to any question of law.” 11. Therefore, the disallowance u/s 40A(3) cannot be made without considering the business expediency and other relevant factors falling in the exceptions given in Rule 6DD of I.T. Rules. The Coordinate Bench of this Tribunal in asessee’s own case for a…

M/S Essargee Construction Pvt. Ltd., Bhopal vs. The ACIT- 1(1), Bhopal

In the result, appeals of assesse for A

ITA 7/IND/2023[2010-11]Status: DisposedITAT Indore31 Jul 2023AY 2010-11

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 142(1)Section 143(3)Section 147Section 148Section 154Section 40A(3)

…exceptional circumstances. Law lives on logic and as such illogicality, resting on technical view, it lo be spurned. This finding of fact, not shown to be perverse or perishable, reached by the Tribunal did not give, as held in CIT Ashoka Marketing LA [1976] 103 ITR 543 (SC) and CIT Korrika Penkalarmy and Sex (1971) 79 ITR 499 (SC), rise to any question of law.” 11. Therefore, the disallowance u/s 40A(3) cannot be made without considering the business expediency and other relevant factors falling in the exceptions given in Rule 6DD of I.T. Rules. The Coordinate Bench of this Tribunal in asessee’s own case for a…

M/S Essargee Construction Pvt. Ltd., Bhopal vs. The DCIT- 1(1), Bhopal

In the result, appeals of assesse for A

ITA 6/IND/2023[2010-11]Status: DisposedITAT Indore31 Jul 2023AY 2010-11

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 142(1)Section 143(3)Section 147Section 148Section 154Section 40A(3)

…exceptional circumstances. Law lives on logic and as such illogicality, resting on technical view, it lo be spurned. This finding of fact, not shown to be perverse or perishable, reached by the Tribunal did not give, as held in CIT Ashoka Marketing LA [1976] 103 ITR 543 (SC) and CIT Korrika Penkalarmy and Sex (1971) 79 ITR 499 (SC), rise to any question of law.” 11. Therefore, the disallowance u/s 40A(3) cannot be made without considering the business expediency and other relevant factors falling in the exceptions given in Rule 6DD of I.T. Rules. The Coordinate Bench of this Tribunal in asessee’s own case for a…

M/S Essargee Construction Pvt. Ltd., Bhopal vs. The DCIT-1 (1), Bhopal

In the result, appeals of assesse for A

ITA 11/IND/2023[22015-16]Status: DisposedITAT Indore31 Jul 2023

Bench: Shri Vijay Pal Rao & Shri B.M. Biyani

Section 142(1)Section 143(3)Section 147Section 148Section 154Section 40A(3)

…exceptional circumstances. Law lives on logic and as such illogicality, resting on technical view, it lo be spurned. This finding of fact, not shown to be perverse or perishable, reached by the Tribunal did not give, as held in CIT Ashoka Marketing LA [1976] 103 ITR 543 (SC) and CIT Korrika Penkalarmy and Sex (1971) 79 ITR 499 (SC), rise to any question of law.” 11. Therefore, the disallowance u/s 40A(3) cannot be made without considering the business expediency and other relevant factors falling in the exceptions given in Rule 6DD of I.T. Rules. The Coordinate Bench of this Tribunal in asessee’s own case for a…

CIT v. Ashoka Marketing Ltd. (103 ITR 543) — Cited in 7 Judgments | BharatTax