CIT v. Brilliant Tutorials Pvt. Ltd.

SUNDARAM FINANCE LIMITED,CHENNAI vs. DCIT,CIRCLE-1,LTU, CHENNAI

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकरअपीलसं./Ita Nos.: 07, 08 & 09/Chny/2018 िनधा"रणवष" / Assessment Years: 2010-11, 2011-12 & 2011-12 Deputy Commissioner Of Income Sundaram Finance Limited, V. Tax, 21, Patullos Road, Large Taxpayer Unit -1, Chennai – 600 002. Chennai – 34. [Pan: Aaacs-4944-A] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं./Ita Nos.: 26, 27 & 28/Chny/2018 िनधा"रणवष" / Assessment Years: 2010-11, 2011-12 & 2011-12 Sundaram Finance Limited, Deputy Commissioner Of Income V. 21, Patullos Road, Tax, Chennai – 600 002. Large Taxpayer Unit -1, [Pan: Aaacs-4944-A] Chennai – 34. (अपीलाथ"/Appellant) (""यथ"/Respondent)

…s; 19.1 The assessee debited Rs.2866.37 Lacs as bad and doubtful debts. The same were mainly related to the hire purchase and mortgage loan transactions. The assessee relied on the decision of Hon’ble Madras High Court in CIT vs. Brilliant Tutorials Pvt. Ltd. 292 ITR 399 (Mad). However, relying upon the decision of Hon’ble High Court of Madras in M/s South Indian Surgical Corporation Ltd. V/s CIT (287 ITR 62) and the decision of Hon’ble Gujarat High Court in Dhall Enterprises & Engineers Ltd. (207 CTR 729), the claim was disallowed as was done in assessment order for AY 2005-06.The Ld. CIT(A), following first app…

SUNDRAM FINANCE LOMITED,CHENNAI vs. ACIT, CIRCLE-1,LTU, CHENNAI

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकरअपीलसं./Ita Nos.: 07, 08 & 09/Chny/2018 िनधा"रणवष" / Assessment Years: 2010-11, 2011-12 & 2011-12 Deputy Commissioner Of Income Sundaram Finance Limited, V. Tax, 21, Patullos Road, Large Taxpayer Unit -1, Chennai – 600 002. Chennai – 34. [Pan: Aaacs-4944-A] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं./Ita Nos.: 26, 27 & 28/Chny/2018 िनधा"रणवष" / Assessment Years: 2010-11, 2011-12 & 2011-12 Sundaram Finance Limited, Deputy Commissioner Of Income V. 21, Patullos Road, Tax, Chennai – 600 002. Large Taxpayer Unit -1, [Pan: Aaacs-4944-A] Chennai – 34. (अपीलाथ"/Appellant) (""यथ"/Respondent)

…s; 19.1 The assessee debited Rs.2866.37 Lacs as bad and doubtful debts. The same were mainly related to the hire purchase and mortgage loan transactions. The assessee relied on the decision of Hon’ble Madras High Court in CIT vs. Brilliant Tutorials Pvt. Ltd. 292 ITR 399 (Mad). However, relying upon the decision of Hon’ble High Court of Madras in M/s South Indian Surgical Corporation Ltd. V/s CIT (287 ITR 62) and the decision of Hon’ble Gujarat High Court in Dhall Enterprises & Engineers Ltd. (207 CTR 729), the claim was disallowed as was done in assessment order for AY 2005-06.The Ld. CIT(A), following first app…

SUNDARAM FINANCE LIMITED,CHENNAI vs. ACIT, CIRCLE-A. LTU, CHENNAI

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकरअपीलसं./Ita Nos.: 07, 08 & 09/Chny/2018 िनधा"रणवष" / Assessment Years: 2010-11, 2011-12 & 2011-12 Deputy Commissioner Of Income Sundaram Finance Limited, V. Tax, 21, Patullos Road, Large Taxpayer Unit -1, Chennai – 600 002. Chennai – 34. [Pan: Aaacs-4944-A] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं./Ita Nos.: 26, 27 & 28/Chny/2018 िनधा"रणवष" / Assessment Years: 2010-11, 2011-12 & 2011-12 Sundaram Finance Limited, Deputy Commissioner Of Income V. 21, Patullos Road, Tax, Chennai – 600 002. Large Taxpayer Unit -1, [Pan: Aaacs-4944-A] Chennai – 34. (अपीलाथ"/Appellant) (""यथ"/Respondent)

…s; 19.1 The assessee debited Rs.2866.37 Lacs as bad and doubtful debts. The same were mainly related to the hire purchase and mortgage loan transactions. The assessee relied on the decision of Hon’ble Madras High Court in CIT vs. Brilliant Tutorials Pvt. Ltd. 292 ITR 399 (Mad). However, relying upon the decision of Hon’ble High Court of Madras in M/s South Indian Surgical Corporation Ltd. V/s CIT (287 ITR 62) and the decision of Hon’ble Gujarat High Court in Dhall Enterprises & Engineers Ltd. (207 CTR 729), the claim was disallowed as was done in assessment order for AY 2005-06.The Ld. CIT(A), following first app…

SUNDARAM FINANCE,CHENNAI vs. DCIT, LTU-1, CHENNAI

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकरअपीलसं./Ita Nos.: 07, 08 & 09/Chny/2018 िनधा"रणवष" / Assessment Years: 2010-11, 2011-12 & 2011-12 Deputy Commissioner Of Income Sundaram Finance Limited, V. Tax, 21, Patullos Road, Large Taxpayer Unit -1, Chennai – 600 002. Chennai – 34. [Pan: Aaacs-4944-A] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं./Ita Nos.: 26, 27 & 28/Chny/2018 िनधा"रणवष" / Assessment Years: 2010-11, 2011-12 & 2011-12 Sundaram Finance Limited, Deputy Commissioner Of Income V. 21, Patullos Road, Tax, Chennai – 600 002. Large Taxpayer Unit -1, [Pan: Aaacs-4944-A] Chennai – 34. (अपीलाथ"/Appellant) (""यथ"/Respondent)

…s; 19.1 The assessee debited Rs.2866.37 Lacs as bad and doubtful debts. The same were mainly related to the hire purchase and mortgage loan transactions. The assessee relied on the decision of Hon’ble Madras High Court in CIT vs. Brilliant Tutorials Pvt. Ltd. 292 ITR 399 (Mad). However, relying upon the decision of Hon’ble High Court of Madras in M/s South Indian Surgical Corporation Ltd. V/s CIT (287 ITR 62) and the decision of Hon’ble Gujarat High Court in Dhall Enterprises & Engineers Ltd. (207 CTR 729), the claim was disallowed as was done in assessment order for AY 2005-06.The Ld. CIT(A), following first app…

SUNDARAM FINANCE LTD,CHENNAI vs. DCIT, LARGE TAXPAYER UNIT-1, CHENNAI

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकरअपीलसं./Ita Nos.: 07, 08 & 09/Chny/2018 िनधा"रणवष" / Assessment Years: 2010-11, 2011-12 & 2011-12 Deputy Commissioner Of Income Sundaram Finance Limited, V. Tax, 21, Patullos Road, Large Taxpayer Unit -1, Chennai – 600 002. Chennai – 34. [Pan: Aaacs-4944-A] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं./Ita Nos.: 26, 27 & 28/Chny/2018 िनधा"रणवष" / Assessment Years: 2010-11, 2011-12 & 2011-12 Sundaram Finance Limited, Deputy Commissioner Of Income V. 21, Patullos Road, Tax, Chennai – 600 002. Large Taxpayer Unit -1, [Pan: Aaacs-4944-A] Chennai – 34. (अपीलाथ"/Appellant) (""यथ"/Respondent)

…s; 19.1 The assessee debited Rs.2866.37 Lacs as bad and doubtful debts. The same were mainly related to the hire purchase and mortgage loan transactions. The assessee relied on the decision of Hon’ble Madras High Court in CIT vs. Brilliant Tutorials Pvt. Ltd. 292 ITR 399 (Mad). However, relying upon the decision of Hon’ble High Court of Madras in M/s South Indian Surgical Corporation Ltd. V/s CIT (287 ITR 62) and the decision of Hon’ble Gujarat High Court in Dhall Enterprises & Engineers Ltd. (207 CTR 729), the claim was disallowed as was done in assessment order for AY 2005-06.The Ld. CIT(A), following first app…

SUNDARAM FINANCE LTD,CHENNAI vs. DCIT, LARGE TAXPAYER UNIT-1, , CHENNAI

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकरअपीलसं./Ita Nos.: 07, 08 & 09/Chny/2018 िनधा"रणवष" / Assessment Years: 2010-11, 2011-12 & 2011-12 Deputy Commissioner Of Income Sundaram Finance Limited, V. Tax, 21, Patullos Road, Large Taxpayer Unit -1, Chennai – 600 002. Chennai – 34. [Pan: Aaacs-4944-A] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं./Ita Nos.: 26, 27 & 28/Chny/2018 िनधा"रणवष" / Assessment Years: 2010-11, 2011-12 & 2011-12 Sundaram Finance Limited, Deputy Commissioner Of Income V. 21, Patullos Road, Tax, Chennai – 600 002. Large Taxpayer Unit -1, [Pan: Aaacs-4944-A] Chennai – 34. (अपीलाथ"/Appellant) (""यथ"/Respondent)

…s; 19.1 The assessee debited Rs.2866.37 Lacs as bad and doubtful debts. The same were mainly related to the hire purchase and mortgage loan transactions. The assessee relied on the decision of Hon’ble Madras High Court in CIT vs. Brilliant Tutorials Pvt. Ltd. 292 ITR 399 (Mad). However, relying upon the decision of Hon’ble High Court of Madras in M/s South Indian Surgical Corporation Ltd. V/s CIT (287 ITR 62) and the decision of Hon’ble Gujarat High Court in Dhall Enterprises & Engineers Ltd. (207 CTR 729), the claim was disallowed as was done in assessment order for AY 2005-06.The Ld. CIT(A), following first app…

SUNDARAM FINANCE LTD,CHENNAI vs. DCIT, LARGE TAXPAYER UNIT-1, , CHENNAI

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकरअपीलसं./Ita Nos.: 07, 08 & 09/Chny/2018 िनधा"रणवष" / Assessment Years: 2010-11, 2011-12 & 2011-12 Deputy Commissioner Of Income Sundaram Finance Limited, V. Tax, 21, Patullos Road, Large Taxpayer Unit -1, Chennai – 600 002. Chennai – 34. [Pan: Aaacs-4944-A] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं./Ita Nos.: 26, 27 & 28/Chny/2018 िनधा"रणवष" / Assessment Years: 2010-11, 2011-12 & 2011-12 Sundaram Finance Limited, Deputy Commissioner Of Income V. 21, Patullos Road, Tax, Chennai – 600 002. Large Taxpayer Unit -1, [Pan: Aaacs-4944-A] Chennai – 34. (अपीलाथ"/Appellant) (""यथ"/Respondent)

…s; 19.1 The assessee debited Rs.2866.37 Lacs as bad and doubtful debts. The same were mainly related to the hire purchase and mortgage loan transactions. The assessee relied on the decision of Hon’ble Madras High Court in CIT vs. Brilliant Tutorials Pvt. Ltd. 292 ITR 399 (Mad). However, relying upon the decision of Hon’ble High Court of Madras in M/s South Indian Surgical Corporation Ltd. V/s CIT (287 ITR 62) and the decision of Hon’ble Gujarat High Court in Dhall Enterprises & Engineers Ltd. (207 CTR 729), the claim was disallowed as was done in assessment order for AY 2005-06.The Ld. CIT(A), following first app…

DCIT, CHENNAI vs. M/S, SUNDARAM FINANCE LTD., CHENNAI

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकरअपीलसं./Ita Nos.: 07, 08 & 09/Chny/2018 िनधा"रणवष" / Assessment Years: 2010-11, 2011-12 & 2011-12 Deputy Commissioner Of Income Sundaram Finance Limited, V. Tax, 21, Patullos Road, Large Taxpayer Unit -1, Chennai – 600 002. Chennai – 34. [Pan: Aaacs-4944-A] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं./Ita Nos.: 26, 27 & 28/Chny/2018 िनधा"रणवष" / Assessment Years: 2010-11, 2011-12 & 2011-12 Sundaram Finance Limited, Deputy Commissioner Of Income V. 21, Patullos Road, Tax, Chennai – 600 002. Large Taxpayer Unit -1, [Pan: Aaacs-4944-A] Chennai – 34. (अपीलाथ"/Appellant) (""यथ"/Respondent)

…s; 19.1 The assessee debited Rs.2866.37 Lacs as bad and doubtful debts. The same were mainly related to the hire purchase and mortgage loan transactions. The assessee relied on the decision of Hon’ble Madras High Court in CIT vs. Brilliant Tutorials Pvt. Ltd. 292 ITR 399 (Mad). However, relying upon the decision of Hon’ble High Court of Madras in M/s South Indian Surgical Corporation Ltd. V/s CIT (287 ITR 62) and the decision of Hon’ble Gujarat High Court in Dhall Enterprises & Engineers Ltd. (207 CTR 729), the claim was disallowed as was done in assessment order for AY 2005-06.The Ld. CIT(A), following first app…

ACIT, CHENNAI vs. M/S SUNDARAM FINANCE LTD, CHENNAI

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकरअपीलसं./Ita Nos.: 07, 08 & 09/Chny/2018 िनधा"रणवष" / Assessment Years: 2010-11, 2011-12 & 2011-12 Deputy Commissioner Of Income Sundaram Finance Limited, V. Tax, 21, Patullos Road, Large Taxpayer Unit -1, Chennai – 600 002. Chennai – 34. [Pan: Aaacs-4944-A] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं./Ita Nos.: 26, 27 & 28/Chny/2018 िनधा"रणवष" / Assessment Years: 2010-11, 2011-12 & 2011-12 Sundaram Finance Limited, Deputy Commissioner Of Income V. 21, Patullos Road, Tax, Chennai – 600 002. Large Taxpayer Unit -1, [Pan: Aaacs-4944-A] Chennai – 34. (अपीलाथ"/Appellant) (""यथ"/Respondent)

…s; 19.1 The assessee debited Rs.2866.37 Lacs as bad and doubtful debts. The same were mainly related to the hire purchase and mortgage loan transactions. The assessee relied on the decision of Hon’ble Madras High Court in CIT vs. Brilliant Tutorials Pvt. Ltd. 292 ITR 399 (Mad). However, relying upon the decision of Hon’ble High Court of Madras in M/s South Indian Surgical Corporation Ltd. V/s CIT (287 ITR 62) and the decision of Hon’ble Gujarat High Court in Dhall Enterprises & Engineers Ltd. (207 CTR 729), the claim was disallowed as was done in assessment order for AY 2005-06.The Ld. CIT(A), following first app…

DCIT, CHENNAI vs. M/S, SUNDARAM FINANCE LTD., CHENNAI

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकरअपीलसं./Ita Nos.: 07, 08 & 09/Chny/2018 िनधा"रणवष" / Assessment Years: 2010-11, 2011-12 & 2011-12 Deputy Commissioner Of Income Sundaram Finance Limited, V. Tax, 21, Patullos Road, Large Taxpayer Unit -1, Chennai – 600 002. Chennai – 34. [Pan: Aaacs-4944-A] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकरअपीलसं./Ita Nos.: 26, 27 & 28/Chny/2018 िनधा"रणवष" / Assessment Years: 2010-11, 2011-12 & 2011-12 Sundaram Finance Limited, Deputy Commissioner Of Income V. 21, Patullos Road, Tax, Chennai – 600 002. Large Taxpayer Unit -1, [Pan: Aaacs-4944-A] Chennai – 34. (अपीलाथ"/Appellant) (""यथ"/Respondent)

…s; 19.1 The assessee debited Rs.2866.37 Lacs as bad and doubtful debts. The same were mainly related to the hire purchase and mortgage loan transactions. The assessee relied on the decision of Hon’ble Madras High Court in CIT vs. Brilliant Tutorials Pvt. Ltd. 292 ITR 399 (Mad). However, relying upon the decision of Hon’ble High Court of Madras in M/s South Indian Surgical Corporation Ltd. V/s CIT (287 ITR 62) and the decision of Hon’ble Gujarat High Court in Dhall Enterprises & Engineers Ltd. (207 CTR 729), the claim was disallowed as was done in assessment order for AY 2005-06.The Ld. CIT(A), following first app…

DCIT, CHENNAI vs. M/S, SUNDARAM FINANCE LTD., CHENNAI

In the result, revenue’s appeal for all the years stand partly allowed for statistical purposes

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./Ita No. 10/Chny/2018 (िनधाEरणवषE / Assessment Year: 2012-13) & 2. आयकरअपीलसं./Ita No. 11 /Chny/2018 (िनधाEरणवषE / Assessment Year: 2013-14) & 3. आयकरअपीलसं./Ita No. 12/Chny/2018 (िनधाEरणवषE / Assessment Year: 2014-15) M/S. Sundaram Finance Ltd. Dcit बनाम/ 21, Patullos Road, Large Taxpayer Unit -1, Vs. Chennai – 600 002. Chennai – 600 034. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) & 4. आयकरअपीलसं./Ita No. 29/Chny/2018 (िनधाEरणवषE / Assessment Year: 2012-13) & 5. आयकरअपीलसं./Ita No.30/Chny/2018 (िनधाEरणवषE / Assessment Year: 2013-14) & 6. आयकरअपीलसं./Ita No. 31/Chny/2018 (िनधाEरणवषE / Assessment Year: 2014-15) Dcit M/S. Sundaram Finance Ltd. बनाम/ Large Taxpayer Unit -1, 21, Patullos Road, Vs. Chennai – 600 034. Chennai – 600 002. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) Assessee By : Shri R. Vijayaraghavan, (Advocate) - Ld. Ar Department By : Shri V. Nandakumar, Cit –Ld. Dr

…ts 10.1 The assessee debited Rs.1432.73 Lacs as bad and doubtful debts. The same were mainly related to the hire purchase and mortgage loan transactions. The assessee relied on the decision of Hon’ble Madras High Court in CIT vs. Brilliant Tutorials Pvt. Ltd. 292 ITR 399 (Mad). However, relying upon the decision of Hon’ble High Court of Madras in M/s South Indian Surgical Corporation Ltd. V/s CIT (287 ITR 62) and the decision of Hon’ble Gujarat High Court in Dhall Enterprises & Engineers Ltd. (207 CTR 729), the claim was disallowed as was done in assessment order for AY 2005-06.The Ld. CIT(A), following first app…

DCIT, CHENNAI vs. M/S, SUNDARAM FINANCE LTD., CHENNAI

In the result, revenue’s appeal for all the years stand partly allowed for statistical purposes

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./Ita No. 10/Chny/2018 (िनधाEरणवषE / Assessment Year: 2012-13) & 2. आयकरअपीलसं./Ita No. 11 /Chny/2018 (िनधाEरणवषE / Assessment Year: 2013-14) & 3. आयकरअपीलसं./Ita No. 12/Chny/2018 (िनधाEरणवषE / Assessment Year: 2014-15) M/S. Sundaram Finance Ltd. Dcit बनाम/ 21, Patullos Road, Large Taxpayer Unit -1, Vs. Chennai – 600 002. Chennai – 600 034. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) & 4. आयकरअपीलसं./Ita No. 29/Chny/2018 (िनधाEरणवषE / Assessment Year: 2012-13) & 5. आयकरअपीलसं./Ita No.30/Chny/2018 (िनधाEरणवषE / Assessment Year: 2013-14) & 6. आयकरअपीलसं./Ita No. 31/Chny/2018 (िनधाEरणवषE / Assessment Year: 2014-15) Dcit M/S. Sundaram Finance Ltd. बनाम/ Large Taxpayer Unit -1, 21, Patullos Road, Vs. Chennai – 600 034. Chennai – 600 002. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) Assessee By : Shri R. Vijayaraghavan, (Advocate) - Ld. Ar Department By : Shri V. Nandakumar, Cit –Ld. Dr

…ts 10.1 The assessee debited Rs.1432.73 Lacs as bad and doubtful debts. The same were mainly related to the hire purchase and mortgage loan transactions. The assessee relied on the decision of Hon’ble Madras High Court in CIT vs. Brilliant Tutorials Pvt. Ltd. 292 ITR 399 (Mad). However, relying upon the decision of Hon’ble High Court of Madras in M/s South Indian Surgical Corporation Ltd. V/s CIT (287 ITR 62) and the decision of Hon’ble Gujarat High Court in Dhall Enterprises & Engineers Ltd. (207 CTR 729), the claim was disallowed as was done in assessment order for AY 2005-06.The Ld. CIT(A), following first app…

DCIT, CHENNAI vs. M/S, SUNDARAM FINANCE LTD., CHENNAI

In the result, revenue’s appeal for all the years stand partly allowed for statistical purposes

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./Ita No. 10/Chny/2018 (िनधाEरणवषE / Assessment Year: 2012-13) & 2. आयकरअपीलसं./Ita No. 11 /Chny/2018 (िनधाEरणवषE / Assessment Year: 2013-14) & 3. आयकरअपीलसं./Ita No. 12/Chny/2018 (िनधाEरणवषE / Assessment Year: 2014-15) M/S. Sundaram Finance Ltd. Dcit बनाम/ 21, Patullos Road, Large Taxpayer Unit -1, Vs. Chennai – 600 002. Chennai – 600 034. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) & 4. आयकरअपीलसं./Ita No. 29/Chny/2018 (िनधाEरणवषE / Assessment Year: 2012-13) & 5. आयकरअपीलसं./Ita No.30/Chny/2018 (िनधाEरणवषE / Assessment Year: 2013-14) & 6. आयकरअपीलसं./Ita No. 31/Chny/2018 (िनधाEरणवषE / Assessment Year: 2014-15) Dcit M/S. Sundaram Finance Ltd. बनाम/ Large Taxpayer Unit -1, 21, Patullos Road, Vs. Chennai – 600 034. Chennai – 600 002. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) Assessee By : Shri R. Vijayaraghavan, (Advocate) - Ld. Ar Department By : Shri V. Nandakumar, Cit –Ld. Dr

…ts 10.1 The assessee debited Rs.1432.73 Lacs as bad and doubtful debts. The same were mainly related to the hire purchase and mortgage loan transactions. The assessee relied on the decision of Hon’ble Madras High Court in CIT vs. Brilliant Tutorials Pvt. Ltd. 292 ITR 399 (Mad). However, relying upon the decision of Hon’ble High Court of Madras in M/s South Indian Surgical Corporation Ltd. V/s CIT (287 ITR 62) and the decision of Hon’ble Gujarat High Court in Dhall Enterprises & Engineers Ltd. (207 CTR 729), the claim was disallowed as was done in assessment order for AY 2005-06.The Ld. CIT(A), following first app…

SUNDARAM FINANCE LTD,CHENNAI vs. DCIT, LARGE TAXPAYER UNIT-1, CHENNAI

In the result, revenue’s appeal for all the years stand partly allowed for statistical purposes

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./Ita No. 10/Chny/2018 (िनधाEरणवषE / Assessment Year: 2012-13) & 2. आयकरअपीलसं./Ita No. 11 /Chny/2018 (िनधाEरणवषE / Assessment Year: 2013-14) & 3. आयकरअपीलसं./Ita No. 12/Chny/2018 (िनधाEरणवषE / Assessment Year: 2014-15) M/S. Sundaram Finance Ltd. Dcit बनाम/ 21, Patullos Road, Large Taxpayer Unit -1, Vs. Chennai – 600 002. Chennai – 600 034. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) & 4. आयकरअपीलसं./Ita No. 29/Chny/2018 (िनधाEरणवषE / Assessment Year: 2012-13) & 5. आयकरअपीलसं./Ita No.30/Chny/2018 (िनधाEरणवषE / Assessment Year: 2013-14) & 6. आयकरअपीलसं./Ita No. 31/Chny/2018 (िनधाEरणवषE / Assessment Year: 2014-15) Dcit M/S. Sundaram Finance Ltd. बनाम/ Large Taxpayer Unit -1, 21, Patullos Road, Vs. Chennai – 600 034. Chennai – 600 002. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) Assessee By : Shri R. Vijayaraghavan, (Advocate) - Ld. Ar Department By : Shri V. Nandakumar, Cit –Ld. Dr

…ts 10.1 The assessee debited Rs.1432.73 Lacs as bad and doubtful debts. The same were mainly related to the hire purchase and mortgage loan transactions. The assessee relied on the decision of Hon’ble Madras High Court in CIT vs. Brilliant Tutorials Pvt. Ltd. 292 ITR 399 (Mad). However, relying upon the decision of Hon’ble High Court of Madras in M/s South Indian Surgical Corporation Ltd. V/s CIT (287 ITR 62) and the decision of Hon’ble Gujarat High Court in Dhall Enterprises & Engineers Ltd. (207 CTR 729), the claim was disallowed as was done in assessment order for AY 2005-06.The Ld. CIT(A), following first app…

SUNDARAM FINANCE LTD,CHENNAI vs. DCIT, LARGE TAXPAYER UNIT-1, CHENNAI

In the result, revenue’s appeal for all the years stand partly allowed for statistical purposes

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./Ita No. 10/Chny/2018 (िनधाEरणवषE / Assessment Year: 2012-13) & 2. आयकरअपीलसं./Ita No. 11 /Chny/2018 (िनधाEरणवषE / Assessment Year: 2013-14) & 3. आयकरअपीलसं./Ita No. 12/Chny/2018 (िनधाEरणवषE / Assessment Year: 2014-15) M/S. Sundaram Finance Ltd. Dcit बनाम/ 21, Patullos Road, Large Taxpayer Unit -1, Vs. Chennai – 600 002. Chennai – 600 034. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) & 4. आयकरअपीलसं./Ita No. 29/Chny/2018 (िनधाEरणवषE / Assessment Year: 2012-13) & 5. आयकरअपीलसं./Ita No.30/Chny/2018 (िनधाEरणवषE / Assessment Year: 2013-14) & 6. आयकरअपीलसं./Ita No. 31/Chny/2018 (िनधाEरणवषE / Assessment Year: 2014-15) Dcit M/S. Sundaram Finance Ltd. बनाम/ Large Taxpayer Unit -1, 21, Patullos Road, Vs. Chennai – 600 034. Chennai – 600 002. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) Assessee By : Shri R. Vijayaraghavan, (Advocate) - Ld. Ar Department By : Shri V. Nandakumar, Cit –Ld. Dr

…ts 10.1 The assessee debited Rs.1432.73 Lacs as bad and doubtful debts. The same were mainly related to the hire purchase and mortgage loan transactions. The assessee relied on the decision of Hon’ble Madras High Court in CIT vs. Brilliant Tutorials Pvt. Ltd. 292 ITR 399 (Mad). However, relying upon the decision of Hon’ble High Court of Madras in M/s South Indian Surgical Corporation Ltd. V/s CIT (287 ITR 62) and the decision of Hon’ble Gujarat High Court in Dhall Enterprises & Engineers Ltd. (207 CTR 729), the claim was disallowed as was done in assessment order for AY 2005-06.The Ld. CIT(A), following first app…

SUNDARAM FINANCE LTD,CHENNAI vs. DCIT, LARGE TAXPAYER UNIT-1, CHENNAI

In the result, revenue’s appeal for all the years stand partly allowed for statistical purposes

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./Ita No. 10/Chny/2018 (िनधाEरणवषE / Assessment Year: 2012-13) & 2. आयकरअपीलसं./Ita No. 11 /Chny/2018 (िनधाEरणवषE / Assessment Year: 2013-14) & 3. आयकरअपीलसं./Ita No. 12/Chny/2018 (िनधाEरणवषE / Assessment Year: 2014-15) M/S. Sundaram Finance Ltd. Dcit बनाम/ 21, Patullos Road, Large Taxpayer Unit -1, Vs. Chennai – 600 002. Chennai – 600 034. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) & 4. आयकरअपीलसं./Ita No. 29/Chny/2018 (िनधाEरणवषE / Assessment Year: 2012-13) & 5. आयकरअपीलसं./Ita No.30/Chny/2018 (िनधाEरणवषE / Assessment Year: 2013-14) & 6. आयकरअपीलसं./Ita No. 31/Chny/2018 (िनधाEरणवषE / Assessment Year: 2014-15) Dcit M/S. Sundaram Finance Ltd. बनाम/ Large Taxpayer Unit -1, 21, Patullos Road, Vs. Chennai – 600 034. Chennai – 600 002. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaacs-4944-A (अपीलाथ"/Appellant) : (""थ" / Respondent) Assessee By : Shri R. Vijayaraghavan, (Advocate) - Ld. Ar Department By : Shri V. Nandakumar, Cit –Ld. Dr

…ts 10.1 The assessee debited Rs.1432.73 Lacs as bad and doubtful debts. The same were mainly related to the hire purchase and mortgage loan transactions. The assessee relied on the decision of Hon’ble Madras High Court in CIT vs. Brilliant Tutorials Pvt. Ltd. 292 ITR 399 (Mad). However, relying upon the decision of Hon’ble High Court of Madras in M/s South Indian Surgical Corporation Ltd. V/s CIT (287 ITR 62) and the decision of Hon’ble Gujarat High Court in Dhall Enterprises & Engineers Ltd. (207 CTR 729), the claim was disallowed as was done in assessment order for AY 2005-06.The Ld. CIT(A), following first app…