CIT v. Bharat Petroleum CorporationLtd

252 ITR 43High Court2001#4491 most cited

What is CIT v. Bharat Petroleum CorporationLtd authority for?

Expenditure for staff welfare activities, including contributions to staff sports and welfare expenses, is not hit by the provisions of Section 40A(9) of the Income Tax Act, 1961.

26

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2006 to 2023.

Also referred to as

CIT v. Bharat Petroleum Corporation Ltd · 252 ITR 43 · Section 40A(9) · staff welfare expenses · sports expenses · deduction allowed · Bombay High Court · Income Tax Act 1961

Judgments citing CIT v. Bharat Petroleum CorporationLtd

DCIT CENTRAL CIRCLE-32, DELHI vs. BPTP LTD. , DELHI

In the result, the appeal of the Revenue is dismissed

ITA 955/DEL/2022[2016-17]Status: DisposedITAT Delhi17 Oct 2023AY 2016-17

Bench: Sh. C. M. Gargdr. B. R. R. Kumarita No. 955/Del/2022 : Asstt. Year : 2016-17 Dcit, Vs M/S Bptp Ltd., Central Circle-32, M-11, Middle Circle, Connaught New Delhi Circus, New Delhi-110001 (Appellant) (Respondent) Pan No. Aaccb2442A Assessee By : Sh. Ajay Bhagwani, Ca Revenue By : Sh. Amitabh K. Sinha, Cit-Dr Date Of Hearing: 20.07.2023 Date Of Pronouncement: 17.10.2023 Order Per Dr. B. R. R. Kumar:

For Appellant: Sh. Ajay Bhagwani, CAFor Respondent: Sh. Amitabh K. Sinha, CIT-DR

Section 142(1)Section 143(3)Section 36(1)(iii)Section 43Section 43B

…Act, 1961 in the year in which payment is made irrespective of its treatment in books of accounts. 20. Reliance is being placed on following decisions for allowing of interest:  Lakhanpal National Ltd. vs. ITO in 162 ITR 240 (Guj.) (1986)  CIT vs. BPCL in 252 ITR 43 (Bombay) (2001)  Chemicals and Plastics Ltd. vs. CIT 260 ITR 193 (Mad.) (2002)  Berger Paints (India) Ltd. vs. CIT in 266 ITR 99 (SC) (2004)  Associated Pigments Ltd. vs. CVIT in 234 ITR 589 (Cal.) (1998)  CIT vs. C.L. Gupta & Sons in 259 ITR 513 (All.) (2002)  CIT vs. Modipon Ltd. in C.A. no. 19763 of 2017 (SC) (2017)  DCIT vs. GSK Consumer…

DCIT, CIRCLE - 35, KOLKATA , KOLKATA vs. M/S. KOLKATA PORT TRUST , KOLKATA

In the result, all the appeals of the assessee are partly allowed and COs of the assessee are dismissed and all the appeals of the revenue are dismissed

ITA 453/KOL/2018[2014-15]Status: DisposedITAT Kolkata21 Feb 2020AY 2014-15

Bench: Shri A. T. Varkey, Jm & Dr. A.L. Saini, Am]

Section 271(1)(c)Section 274

…आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA (सम" "ी ए.ट". वक", "या"यक सद"य एवं डॉ ए.एल. सैनी, लेखा सद"य) [Before Shri A. T. Varkey, JM & Dr. A.L. Saini, AM] I.T.A. No. 453/Kol/2018 Assessment Year: 2014-15 Deputy Commissioner of Income-tax, Vs. Kolkata Port Trust Circle-35, Kolkata. (PAN: AAAJK0361L) Appellant Respondent & C.O. No.23/Kol/2019 In I.T.A. No. 453/Kol/2018 Assessment Year: 2014-15 Kolkata Port Trust Vs. Deputy Commissioner of Income-tax, Circle-35, Kolkata. Appellant Respondent & I.T.A. No. 452/Kol/2018 Assessment Year: 2014-15 Deputy Commis…

DCIT, CIRCLE - 35, KOLKATA , KOLKATA vs. M/S. KOLKATA PORT TRUST , KOLKATA

In the result, all the appeals of the assessee are partly allowed and COs of the assessee are dismissed and all the appeals of the revenue are dismissed

ITA 452/KOL/2018[2014-15]Status: DisposedITAT Kolkata21 Feb 2020AY 2014-15

Bench: Shri A. T. Varkey, Jm & Dr. A.L. Saini, Am]

Section 271(1)(c)Section 274

…आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA (सम" "ी ए.ट". वक", "या"यक सद"य एवं डॉ ए.एल. सैनी, लेखा सद"य) [Before Shri A. T. Varkey, JM & Dr. A.L. Saini, AM] I.T.A. No. 453/Kol/2018 Assessment Year: 2014-15 Deputy Commissioner of Income-tax, Vs. Kolkata Port Trust Circle-35, Kolkata. (PAN: AAAJK0361L) Appellant Respondent & C.O. No.23/Kol/2019 In I.T.A. No. 453/Kol/2018 Assessment Year: 2014-15 Kolkata Port Trust Vs. Deputy Commissioner of Income-tax, Circle-35, Kolkata. Appellant Respondent & I.T.A. No. 452/Kol/2018 Assessment Year: 2014-15 Deputy Commis…

KOLKATA PORT TRUST ,KOLKATA vs. ACIT, CIRCLE - 35, KOLKATA , KOLKATA

In the result, all the appeals of the assessee are partly allowed and COs of the assessee are dismissed and all the appeals of the revenue are dismissed

ITA 369/KOL/2018[2014-15]Status: DisposedITAT Kolkata21 Feb 2020AY 2014-15

Bench: Shri A. T. Varkey, Jm & Dr. A.L. Saini, Am]

Section 271(1)(c)Section 274

…आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA (सम" "ी ए.ट". वक", "या"यक सद"य एवं डॉ ए.एल. सैनी, लेखा सद"य) [Before Shri A. T. Varkey, JM & Dr. A.L. Saini, AM] I.T.A. No. 453/Kol/2018 Assessment Year: 2014-15 Deputy Commissioner of Income-tax, Vs. Kolkata Port Trust Circle-35, Kolkata. (PAN: AAAJK0361L) Appellant Respondent & C.O. No.23/Kol/2019 In I.T.A. No. 453/Kol/2018 Assessment Year: 2014-15 Kolkata Port Trust Vs. Deputy Commissioner of Income-tax, Circle-35, Kolkata. Appellant Respondent & I.T.A. No. 452/Kol/2018 Assessment Year: 2014-15 Deputy Commis…

KOLKATA PORT TRUST ,KOLKATA vs. ACIT, CIRCLE - 35, KOLKATA , KOLKATA

In the result, all the appeals of the assessee are partly allowed and COs of the assessee are dismissed and all the appeals of the revenue are dismissed

ITA 368/KOL/2018[2013-14]Status: DisposedITAT Kolkata21 Feb 2020AY 2013-14

Bench: Shri A. T. Varkey, Jm & Dr. A.L. Saini, Am]

Section 271(1)(c)Section 274

…आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA (सम" "ी ए.ट". वक", "या"यक सद"य एवं डॉ ए.एल. सैनी, लेखा सद"य) [Before Shri A. T. Varkey, JM & Dr. A.L. Saini, AM] I.T.A. No. 453/Kol/2018 Assessment Year: 2014-15 Deputy Commissioner of Income-tax, Vs. Kolkata Port Trust Circle-35, Kolkata. (PAN: AAAJK0361L) Appellant Respondent & C.O. No.23/Kol/2019 In I.T.A. No. 453/Kol/2018 Assessment Year: 2014-15 Kolkata Port Trust Vs. Deputy Commissioner of Income-tax, Circle-35, Kolkata. Appellant Respondent & I.T.A. No. 452/Kol/2018 Assessment Year: 2014-15 Deputy Commis…

KOLKATA PORT TRUST ,KOLKATA vs. JCIT, RANGE - 35, KOLKATA , KOLKATA

In the result, all the appeals of the assessee are partly allowed and COs of the assessee are dismissed and all the appeals of the revenue are dismissed

ITA 367/KOL/2018[2012-13]Status: DisposedITAT Kolkata21 Feb 2020AY 2012-13

Bench: Shri A. T. Varkey, Jm & Dr. A.L. Saini, Am]

Section 271(1)(c)Section 274

…आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA (सम" "ी ए.ट". वक", "या"यक सद"य एवं डॉ ए.एल. सैनी, लेखा सद"य) [Before Shri A. T. Varkey, JM & Dr. A.L. Saini, AM] I.T.A. No. 453/Kol/2018 Assessment Year: 2014-15 Deputy Commissioner of Income-tax, Vs. Kolkata Port Trust Circle-35, Kolkata. (PAN: AAAJK0361L) Appellant Respondent & C.O. No.23/Kol/2019 In I.T.A. No. 453/Kol/2018 Assessment Year: 2014-15 Kolkata Port Trust Vs. Deputy Commissioner of Income-tax, Circle-35, Kolkata. Appellant Respondent & I.T.A. No. 452/Kol/2018 Assessment Year: 2014-15 Deputy Commis…

M/S. INDUSTRIAL DEVELOP,MENT BANK OF INDIA,MUMBAI vs. THE DY CIT RG 3(1), MUMBAI

ITA 3371/MUM/2004[1998-1999]Status: DisposedITAT Mumbai02 Jan 2020AY 1998-1999

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am Aayakr Apila Sam./ Ita No. 3371/Mum/2004 (Inaqa-Arna Baya- / Assessment Year 1998-99) Aayakr Apila Sam./ Ita No. 3372/Mum/2004 (Inaqa-Arna Baya- / Assessment Year 1999-00) Aayakr Apila Sam./ Ita No. 3373/Mum/2004 (Inaqa-Arna Baya- / Assessment Year 2000-01) Industrial Development Bank Of The Dy. Commissioner Of Income India, Taxation Cell, 3 Rd Floor, Tax, Range 3(1), 6 Th Floor, Room Vs. Idbi Tower, Wtc Complex, No. 623, Aayakar Bhavan, M.K. Cuffe Parade, Mumbai-400 005 Road, Mumbai-400 020 .. (P`%Yaqaai- / Respondent) (Apilaaqai- / Appellant) स्थामी रेखा िं./Pan No. Aaaci1105R Aayakr Apila Sam./ Ita No. 4744/Mum/2005 (Inaqa-Arna Baya- / Assessment Year 2001-02) Aayakr Apila Sam./ Ita No. 5962/Mum/2008 (Inaqa-Arna Baya- / Assessment Year 2002-03) Aayakr Apila Sam./ Ita No. 3907/Mum/2009 (Inaqa-Arna Baya- / Assessment Year 2003-04) Aayakr Apila Sam./ Ita No. 3908/Mum/2009 (Inaqa-Arna Baya- / Assessment Year 2004-05) Aayakr Apila Sam./ Ita No. 3909/Mum/2009 (Inaqa-Arna Baya- / Assessment Year 2005-06) Aayakr Apila Sam./ Ita No. 2488/Mum/2010 (Inaqa-Arna Baya- / Assessment Year 2006-07) Aayakr Apila Sam./ Ita No. 13/Mum/2011

…ed benefit of deduction thereof. In plain terms, this provision was not meant to hit genuine expenditure by an employer for the welfare and the benefit of the employees. 9. In case of Commissioner of Income Tax Vs. Bharat Petroleum Corporation Limited, (2001) 252 ITR 43, Division Bench of this Court considered a similar issue when the assessee had claim deduction of contribution towards staff sports and welfare expenses. The revenue opposed the claim on the ground that the same was hit by section 40A(9) of the Act. The High Court allowed the assessee‘s appeal making following observations :- ―For the aforestated…

PRISM CEMENT LTD,MUMBAI vs. ASST CIT CEN CIR 34, MUMBAI

In the result, the appeal of Revenue is dismissed and the appeal of the assessee is partly allowed for statistical purposes

ITA 2545/MUM/2015[2010-11]Status: DisposedITAT Mumbai20 Sept 2019AY 2010-11

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am

For Appellant: Shri NS JangpangiFor Respondent: Shri S.E.Dastur, AR

Section 143(3)Section 401A(9)Section 40A(9)

…the claim of the appellant for deduction of expenditure reimbursed by it to an institution established for running a school at Mankahari, Satna by following the decision of the Hon’ble Bombay High Court in the case of CIT vs. Bharat Petroleum corporation Ltd. 252 ITR 43 (Bom.) and that of the Hon’ble Supreme Court in the case of Larsen & Turbo Institute of Technology v. All India Counsel for Technical education (1995) 3 SCC 203. It has now been held that such reimbursement of expenditure by the appellant to an institution established for running a school at mankahari, Satna is not hit by the provisions of section…

DCIT CC 6(1) (EARLIER CC-34), MUMBAI vs. PRISM CEMENT LTD, MUMBAI

In the result, the appeal of Revenue is dismissed and the appeal of the assessee is partly allowed for statistical purposes

ITA 1757/MUM/2015[2010-11]Status: DisposedITAT Mumbai20 Sept 2019AY 2010-11

Bench: Sri Mahavir Singh, Jm & Sri Rajesh Kumar, Am

For Appellant: Shri NS JangpangiFor Respondent: Shri S.E.Dastur, AR

Section 143(3)Section 401A(9)Section 40A(9)

…the claim of the appellant for deduction of expenditure reimbursed by it to an institution established for running a school at Mankahari, Satna by following the decision of the Hon’ble Bombay High Court in the case of CIT vs. Bharat Petroleum corporation Ltd. 252 ITR 43 (Bom.) and that of the Hon’ble Supreme Court in the case of Larsen & Turbo Institute of Technology v. All India Counsel for Technical education (1995) 3 SCC 203. It has now been held that such reimbursement of expenditure by the appellant to an institution established for running a school at mankahari, Satna is not hit by the provisions of section…

M/S. FAG BEARINGS INDIA LTD.,BARODA vs. THE ACIT, CIRCLE-1(2),, BARODA

ITA 799/AHD/2016[2008-09]Status: DisposedITAT Ahmedabad30 Apr 2019AY 2008-09

Bench: Shri Waseem Ahmed & Ms Madhumita Roy1. आयकर अपील सं./Ita No.4565/Ahd/2007 – Ay 2004-05 2. आयकर अपील सं./Ita No.1529/Ahd/2009 – Ay 2005-06 3. आयकर अपील सं./Ita No.1256/Ahd/2012 – Ay 2007-08 4. आयकर अपील सं./It(Tp)A No.1941/Ahd/2012 – Ay 2008-09 5. आयकर अपील सं./It(Tp)A No.551/Ahd/2016 – Ay 2009-10

For Appellant: Shri Milin Mehta, A.R

Section 36Section 36(1)(iv)Section 40A(2)(b)Section 40A(9)Section 92C

…trical Ltd Vs. DCIT reported in 98 TTJ 565. ITA No.4565/Ahd/2007 and 4 Other appeals(By Revenue) & 80/Ahd/2008 and 7 Other appeals (By Assessee ) Asstt. Yeasr 2004-05, 05-06, 06-07, 07-08, 08-09, 09-10 6 2) CIT VS Bharat Petroleum Corporation LTD reported in 252 ITR 43. 3.1 The Ld.CIT (A) after considering the submission of the assessee deleted the addition as made by AO by observing that AO has not doubted the genuineness of the transaction, i.e., payment made to Persanna Trust and carrier training program as conducted for the development of the employees. The AO has not brought anything on record evidencing th…

THE ACIT, CIRCLE-5, AHMEDABAD vs. M/S. NABROS PHARMA LTD., AHMEDABAD

ITA 788/AHD/2016[2008-09]Status: DisposedITAT Ahmedabad30 Apr 2019AY 2008-09

Bench: Shri Waseem Ahmed & Ms Madhumita Roy1. आयकर अपील सं./Ita No.4565/Ahd/2007 – Ay 2004-05 2. आयकर अपील सं./Ita No.1529/Ahd/2009 – Ay 2005-06 3. आयकर अपील सं./Ita No.1256/Ahd/2012 – Ay 2007-08 4. आयकर अपील सं./It(Tp)A No.1941/Ahd/2012 – Ay 2008-09 5. आयकर अपील सं./It(Tp)A No.551/Ahd/2016 – Ay 2009-10

For Appellant: Shri Milin Mehta, A.R

Section 36Section 36(1)(iv)Section 40A(2)(b)Section 40A(9)Section 92C

…trical Ltd Vs. DCIT reported in 98 TTJ 565. ITA No.4565/Ahd/2007 and 4 Other appeals(By Revenue) & 80/Ahd/2008 and 7 Other appeals (By Assessee ) Asstt. Yeasr 2004-05, 05-06, 06-07, 07-08, 08-09, 09-10 6 2) CIT VS Bharat Petroleum Corporation LTD reported in 252 ITR 43. 3.1 The Ld.CIT (A) after considering the submission of the assessee deleted the addition as made by AO by observing that AO has not doubted the genuineness of the transaction, i.e., payment made to Persanna Trust and carrier training program as conducted for the development of the employees. The AO has not brought anything on record evidencing th…

THE ACIT, CIRCLE-1(2),, BARODA vs. M/S. FAG BEARINGS INDIA LTD.,, VADODARA

ITA 551/AHD/2016[2009-10]Status: DisposedITAT Ahmedabad30 Apr 2019AY 2009-10

Bench: Shri Waseem Ahmed & Ms Madhumita Roy1. आयकर अपील सं./Ita No.4565/Ahd/2007 – Ay 2004-05 2. आयकर अपील सं./Ita No.1529/Ahd/2009 – Ay 2005-06 3. आयकर अपील सं./Ita No.1256/Ahd/2012 – Ay 2007-08 4. आयकर अपील सं./It(Tp)A No.1941/Ahd/2012 – Ay 2008-09 5. आयकर अपील सं./It(Tp)A No.551/Ahd/2016 – Ay 2009-10

For Appellant: Shri Milin Mehta, A.R

Section 36Section 36(1)(iv)Section 40A(2)(b)Section 40A(9)Section 92C

…trical Ltd Vs. DCIT reported in 98 TTJ 565. ITA No.4565/Ahd/2007 and 4 Other appeals(By Revenue) & 80/Ahd/2008 and 7 Other appeals (By Assessee ) Asstt. Yeasr 2004-05, 05-06, 06-07, 07-08, 08-09, 09-10 6 2) CIT VS Bharat Petroleum Corporation LTD reported in 252 ITR 43. 3.1 The Ld.CIT (A) after considering the submission of the assessee deleted the addition as made by AO by observing that AO has not doubted the genuineness of the transaction, i.e., payment made to Persanna Trust and carrier training program as conducted for the development of the employees. The AO has not brought anything on record evidencing th…

M/S. FAG BEARINGS INDIA LTD.,,BARODA vs. THE ACIT.,CIRCLE-1(2),(TPO), BARODA

ITA 2061/AHD/2012[2008-09]Status: DisposedITAT Ahmedabad30 Apr 2019AY 2008-09

Bench: Shri Waseem Ahmed & Ms Madhumita Roy1. आयकर अपील सं./Ita No.4565/Ahd/2007 – Ay 2004-05 2. आयकर अपील सं./Ita No.1529/Ahd/2009 – Ay 2005-06 3. आयकर अपील सं./Ita No.1256/Ahd/2012 – Ay 2007-08 4. आयकर अपील सं./It(Tp)A No.1941/Ahd/2012 – Ay 2008-09 5. आयकर अपील सं./It(Tp)A No.551/Ahd/2016 – Ay 2009-10

For Appellant: Shri Milin Mehta, A.R

Section 36Section 36(1)(iv)Section 40A(2)(b)Section 40A(9)Section 92C

…trical Ltd Vs. DCIT reported in 98 TTJ 565. ITA No.4565/Ahd/2007 and 4 Other appeals(By Revenue) & 80/Ahd/2008 and 7 Other appeals (By Assessee ) Asstt. Yeasr 2004-05, 05-06, 06-07, 07-08, 08-09, 09-10 6 2) CIT VS Bharat Petroleum Corporation LTD reported in 252 ITR 43. 3.1 The Ld.CIT (A) after considering the submission of the assessee deleted the addition as made by AO by observing that AO has not doubted the genuineness of the transaction, i.e., payment made to Persanna Trust and carrier training program as conducted for the development of the employees. The AO has not brought anything on record evidencing th…

M/S. FAG BEARINGS INDIA LTD.,,BARODA vs. THE DY.CIT.,CIRCLE-1(2),, BARODA

ITA 1197/AHD/2012[2007-08]Status: DisposedITAT Ahmedabad30 Apr 2019AY 2007-08

Bench: Shri Waseem Ahmed & Ms Madhumita Roy1. आयकर अपील सं./Ita No.4565/Ahd/2007 – Ay 2004-05 2. आयकर अपील सं./Ita No.1529/Ahd/2009 – Ay 2005-06 3. आयकर अपील सं./Ita No.1256/Ahd/2012 – Ay 2007-08 4. आयकर अपील सं./It(Tp)A No.1941/Ahd/2012 – Ay 2008-09 5. आयकर अपील सं./It(Tp)A No.551/Ahd/2016 – Ay 2009-10

For Appellant: Shri Milin Mehta, A.R

Section 36Section 36(1)(iv)Section 40A(2)(b)Section 40A(9)Section 92C

…trical Ltd Vs. DCIT reported in 98 TTJ 565. ITA No.4565/Ahd/2007 and 4 Other appeals(By Revenue) & 80/Ahd/2008 and 7 Other appeals (By Assessee ) Asstt. Yeasr 2004-05, 05-06, 06-07, 07-08, 08-09, 09-10 6 2) CIT VS Bharat Petroleum Corporation LTD reported in 252 ITR 43. 3.1 The Ld.CIT (A) after considering the submission of the assessee deleted the addition as made by AO by observing that AO has not doubted the genuineness of the transaction, i.e., payment made to Persanna Trust and carrier training program as conducted for the development of the employees. The AO has not brought anything on record evidencing th…

M/S. FAG BEARINGS INDIA LTD.,,BARODA vs. THE CIT-I,, BARODA

ITA 1453/AHD/2011[2005-06]Status: DisposedITAT Ahmedabad30 Apr 2019AY 2005-06

Bench: Shri Waseem Ahmed & Ms Madhumita Roy1. आयकर अपील सं./Ita No.4565/Ahd/2007 – Ay 2004-05 2. आयकर अपील सं./Ita No.1529/Ahd/2009 – Ay 2005-06 3. आयकर अपील सं./Ita No.1256/Ahd/2012 – Ay 2007-08 4. आयकर अपील सं./It(Tp)A No.1941/Ahd/2012 – Ay 2008-09 5. आयकर अपील सं./It(Tp)A No.551/Ahd/2016 – Ay 2009-10

For Appellant: Shri Milin Mehta, A.R

Section 36Section 36(1)(iv)Section 40A(2)(b)Section 40A(9)Section 92C

…trical Ltd Vs. DCIT reported in 98 TTJ 565. ITA No.4565/Ahd/2007 and 4 Other appeals(By Revenue) & 80/Ahd/2008 and 7 Other appeals (By Assessee ) Asstt. Yeasr 2004-05, 05-06, 06-07, 07-08, 08-09, 09-10 6 2) CIT VS Bharat Petroleum Corporation LTD reported in 252 ITR 43. 3.1 The Ld.CIT (A) after considering the submission of the assessee deleted the addition as made by AO by observing that AO has not doubted the genuineness of the transaction, i.e., payment made to Persanna Trust and carrier training program as conducted for the development of the employees. The AO has not brought anything on record evidencing th…

TATA MOTORS LTD,MUMBAI vs. DCIT 2(3), MUMBAI

In the result, assessee’s appeal is partly allowed

ITA 8926/MUM/2010[2006-07]Status: DisposedITAT Mumbai28 Jan 2019AY 2006-07

Bench: Shri Saktijit Dey & Shri Rajesh Kumar

For Appellant: Shri Rajan Vora a/wFor Respondent: Shri C.S. Gulati

Section 115JSection 143(3)Section 14A

…duction by stating that such amount was paid towards excise duty, education cess on shipment of vehicles held as stock–in–trade on 31st March 2006. Relying upon the decision of the Hon'ble Jurisdictional High Court in Bharat Petroleum Corporation Ltd., [2001] 252 ITR 43 (Bom.) the assessee submitted that since the amount was actually paid in the relevant assessment year it is allowable as deduction under section 43B of the Act irrespective of the fact that excise duty and custom duty is included in the closing stock. However, the Assessing Officer did not allow the deduction claimed by the assessee. While dealing…

MARUTI SUZUKI INDIA LTD.,NEW DELHI vs. ADDL. CIT, NEW DELHI

Appeal of the assessee is partly allowed for statistical purpose

ITA 467/DEL/2014[2009-10]Status: DisposedITAT Delhi17 Oct 2018AY 2009-10

Bench: Shri R. K. Panda & Ms Suchitra Kamblei.T.A .No. 467/Del/2014 (A.Y 2009-10)

Section 143(3)Section 144CSection 144C(5)Section 43Section 43B

…i Ram Honda Power Equipment Corporation : 258 CTR 329 / 352 ITR 481 (SC) • CIT v. Modipon Ltd.: 400 ITR 1 (SC) • CIT v. Paharpur Cooling Towers Ltd.: CA No. 19769 of 2017 (SC) • Lakhanpal National v. ITO : 162 ITR 240 (Guj) • Bharat Petroleum Corporation Ltd: 252 ITR 43 (Bom) • CIT v. NCR Corporation India (P) Ltd.: 240 Taxman 598 (Kar.) • Chemicals and Plastics India Ltd. v. CIT : 260 ITR 193 (Mad) • CIT vs. C.L. Gupta: 259 ITR 513 (All.) • CIT v. Raj and Sans Deep Ltd: 293 ITR 12 (P&H) • Indian Communication Network : 206 ITR 96 (ITAT - SB) • DCIT v Glaxo SmithKline Consumer Healthcare Ltd: 107 ITD 343 (SB) (Ch…

MARUTI SUZUKI INDIA LTD.,NEW DELHI vs. ADDL. CIT, NEW DELHI

In the result, the appeal of the assessee is allowed in part for statistical purposes

ITA 6021/DEL/2012[2008-09]Status: DisposedITAT Delhi09 Nov 2017AY 2008-09

Bench: Shri N.K. Saini & Shri K.N. Charry

Section 143(3)Section 144CSection 144C(5)Section 14ASection 35DSection 43BSection 92C

…Paints India Ltd. v. CIT (2004) 266 ITR 99 (SC), CIT v. Shri Ram Honda Power Equipment Corporation : 258 CTR 329 / 352 ITR 481 (SC), CIT v. Modipon Ltd.:334 ITR 106 (Del), Lakhanpal National Ltd. v. ITO : 162 ITR 240 (Guj), Bharat Petroleum Corporation Ltd.: 252 ITR 43 (Bom), CIT v. NCR Corporation India (P) Ltd. : 240 Taxman 598 (Kar.), Chemicals and Plastics India Ltd. v. CIT : 260 ITR 193 (Mad), CIT v. C.L. Gupta: 259 ITR513 (All.), CIT v. Raj and Sans Deep Ltd: 293 ITR 12 (P&H), Indian Communication Network 206 ITR 96 (ITAT – SB), DCIT v. Glaxo SmithKline Consumer Healthcare Ltd: 107 ITD 343 (SB) (Chd.), Hin…

ADDL CIT 3(2), MUMBAI vs. MANGALORE REFINER & PETROCHEMICALS LTD, MUMBAI

The appeal of the assessee is partly allowed

ITA 1826/MUM/2010[2006-07]Status: DisposedITAT Mumbai17 May 2017AY 2006-07

Bench: S/Sh.Rajendra & C. N. Prasadआयकर अपील अपील संसंसंसं./I.T.A./1240/Mum/2010,िनधा"रण िनधा"रण वष" वष" /Assessment Year:2006-07 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Mangalore Refinery & Petrochemicals Ltd. Addl. Cit-Range-3(2) Maker Tower-F Wing, 16Th Floor, Mumbai. Vs. Cuffe Parade, Mumbai-400 005. Pan:Aaacm 5132 A (अपीलाथ" /Appellant) (""यथ" / Respondent) आयकर अपील अपील संसंसंसं./I.T.A./1826/Mum/2010,िनधा"रण िनधा"रण वष" वष" /Assessment Year:2006-07 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Addl. Cit-Range-3(2) Vs. Mangalore Refinery & Petrochemicals Ltd. Mumbai. Mumbai-400 005. (अपीलाथ" /Appellant) (""यथ" / Respondent) राज"व क" ओर से / Revenue By: Shri Jasbir Chohan-Cit-Dr अपीलाथ" क" ओर से /Assessee By:S/ Shri S.E. Dastur & Madhur Aggarwal सुनवाई क" तारीख / Date Of Hearing: 30/03/2017 घोषणा क" तारीख / Date Of Pronouncement:17/05/2017 लेखा सद"य सद"य, राजे"" राजे"" केकेकेके अनुसार अनुसार/ Per Rajendra A.M.- लेखा लेखा लेखा सद"य सद"य राजे"" राजे"" अनुसार अनुसार Challenging The Order,Dated 15/12/2009,Of Cit (A)-7,Mumbai, The Assessing Officer (Ao) & The Assessee Have Filed Cross Appeals For The Above-Mentioned Assessment Year.Assessee- Company, Engaged In The Business Of Refining Of Crude Oil, Selling Of Petroleum Products & Captive Generation & Distribution Of Power, Filed Its Return Of Income On 25/10/2006, Declaring Total Income Of Rs.Nil. The Ao Completed The Assessment On 18/12/2008, Under Section 143 (3) Of The Act, Determining Its Income At Rs.Nil.

For Appellant: S/ Shri S.E. Dastur and Madhur AggarwalFor Respondent: Shri Jasbir Chohan-CIT-DR

Section 143Section 40A(9)

…y for the welfare of its employees and same is deductible u/s 37(1) of the Act. At the time of hearing, the learned representative for the assessee had also relied upon the judgment of Hon'ble Bombay High Court in the case of Bharat Petroleum Corporation Ltd, 252 ITR 43 (Bom), which also clearly supports the proposition that such like expenses which are incurred not for ‘setting-up’ or for ‘formation’ of or as ‘contribution’ to any trust, etc. are not covered within the scope of Sec. 40A(9) of the Act. Therefore, under these circumstances, we hereby affirm the ultimate conclusion of CIT(A) in deleting the additio…

TATA TEA LIMITED,KOLKATA vs. DCIT, C IRCLE- 4, KOLKATA, KOLKATA

In the result, the appeal of the revenue in ITA No

ITA 511/KOL/2010[2004-05]Status: DisposedITAT Kolkata03 Feb 2017AY 2004-05

Bench: Shri N. V. Vasudevan, Jm & Shri M. Balaganesh, Am]

For Appellant: S/Shri Manish Sheth & Prasun Kr. Maity, ARsFor Respondent: N o n e

…t was held as below:- “15. At the time of hearing before us, the Ld. Counsel for the assessee submitted that the issue is covered in favour of the assessee by the decision of the Hon’ble Bombay High Court in the case of CIT vs Bharat Petroleum CorporationLtd 252 ITR 43 (Bom) wherein it has been held that 40A(9) of the Act is not applicable in case the assessee has reimbursed expenses to the club formed for the benefit of the employees. He also placed reliance on the decision of this Tribunal in the case of DCIT vs Chloride Industries Ltd reported in 76 ITD 1 (Kol). 16. On the other hand , the Ld DR relied on the…

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CIT v. Bharat Petroleum CorporationLtd (252 ITR 43) — Cited in 26 Judgments | BharatTax