CIT v. Brilliant Tutorials Pvt. Ltd.

292 ITR 399High Court2007#1999 most cited

What is CIT v. Brilliant Tutorials Pvt. Ltd. authority for?

The Madras High Court in CIT v. Brilliant Tutorials Pvt. Ltd. held that deductions for bad and doubtful debts arising from hire purchase and mortgage loan transactions are allowable.

57

judgments rely on this decision, according to BharatTax’s citation analysis of 366,459 Indian tax judgments — from 2015 to 2024.

Also referred to as

CIT v. Brilliant Tutorials Pvt. Ltd. · 292 ITR 399 · bad debts deduction · hire purchase loan · mortgage loan · deduction for doubtful debts

Issues it is cited on

section 28(va)section 41(4)depreciation on softwaresection 2(42a)section 43(6)(c)non-compete feesection 43(6)section 41(1)put to usesection 36(1)(vii)block of assetscomputer software

Judgments citing CIT v. Brilliant Tutorials Pvt. Ltd.

Siemens Industry Software (India) Pvt. Ltd., New Delhi vs. DCIT, New Delhi

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

ITA 1307/DEL/2014[2009-10]Status: DisposedITAT Delhi14 Sept 2018AY 2009-10
For Appellant: S/Shri Ravi Sharma & Anubhav RastogiFor Respondent: Shri Sanjay I. Bara, CIT DR
Section 92C

…s prayed 23 that the same may be allowed as business expenses u/s 37 of the Act. Reliance in this regard is placed on the decisions reported in JCIT vs Modi Olivetti Ltd., 84 TTJ 1038,Cox & Kings India P. Ltd., 2010 TII 34,CIT vs Brilliant Tutorials P. Ltd., 292 ITR 399,CIT vs Sabena Detergents Ltd., 303 ITR 320, and CIT vs Berger Paints Ltd.,254 ITR 503 for the principle that advertisement expenses incurred for the purpose of business are allowable as business expenditure: 47. We have gone through the details of business promotion expenses incorporated at page 118 of the paper book: S.No. GL Account Amount (INR…

Grp Ltd, Mumbai vs. DCIT 10(2), Mumbai

In the result, the appeal filed by the assessee is hereby ordered to be allowed

ITA 1727/MUM/2016[2011-12]Status: DisposedITAT Mumbai03 Aug 2018AY 2011-12

Bench: Shri G. S. Pannu, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.1727/Mum/2016 (निर्धारण वर्ा / Assessment Year: 2011-12) Grp Limited बिधम/ Dcit-10(2) 510, ‘A’ Wing, Kohinoor Aayakar Bhavan, M.K. Vs. City Commercial-1, Kirol Road, Mumbai-400020. Road, L. B. Shashtri Marg, Kurla (W), Mumbai-400070. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacg1890M (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri Ram Tiwari (Sr. Ar) Assessee By: Shri B. V. Jhaveri सुनवाई की तारीख / Date Of Hearing: 09.05.2018 घोषणा की तारीख /Date Of Pronouncement: 03.08.2018 आदेश / O R D E R Per Amarjit Singh, Jm: The Assessee Has Filed The Present Appeal Against The Order Dated 25.01.2016 Passed By The Commissioner Of Income Tax (Appeals)-22 Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The Ay. 2011- 12. 2. The Assessee Has Raised The Following Grounds: - “1. Being Aggrieved Against Order Of The Commissioner Of Income Tax (Appeals)- 22, Mumbai, This Appeal Petition Is Being Filed Lo Consider The Following Grounds Of Appeal, Which Are Independent & Without Prejudice To Each Other

For Appellant: Shri B. V. JhaveriFor Respondent: Shri Ram Tiwari (Sr. AR)
Section 142(1)Section 143(1)Section 143(2)Section 14ASection 271(1)(c)Section 40

…M/16 A.Y.2011-12 JCIT (372 ITR 605), Madras Industrial Investment Corporation Ltd. Vs. CIT (225 ITR 802 (SC). It is also argued that the advertisement also relates to future year but the Madras High Court in the case of CIT Vs. Brilliant Tutorials Pvt. Ltd. (292 ITR 399) and DCIT Vs. Cox & Kings (I) Ltd. (2011) 11 taxmann.com 444 (Trib.) allowed the claim of the assessee. The Hon’ble Supreme Court in the case of Taparia Tools Ltd. Vs. JCIT (372 ITR 605) has specifically held in para no. 17 as under.:- 17 What follows from the above is that normally the ordinary rule is to be applied, namely, revenue expenditure…

DCIT Cen Cir 3(3) Cen RG 3, Mumbai vs. Sharekhan Ltd, Mumbai

ITA 1187/MUM/2017[2012-13]Status: DisposedITAT Mumbai03 Jul 2018AY 2012-13

Bench: Shri Joginder Singh & Shri N.K. Pradhan

Section 14ASection 36(1)(iii)

…only requirement remains that it should be “written off” in books of accounts of the assessee, which has been further clarified by CBDT Circular No.551 dated 23/01/1990. Our view find support from the ratio laid down in CIT vs Brilliant Tutorials Pvt. Ltd. 292 ITR 399 (Mad.), CIT vs Morgan Securities and Credits Pvt. ltd. (210 CTR 336)(Del.), DCIT vs Oman International Bank Saog. (313 ITR 128)(Bom.), CIT vs Star Chemicals (Bom.) Pvt. Ltd. 220 CTR 319 (Bom.), CIT vs Global Capital Ltd. 201 taxation 210 (Del.), CIT vs M/s Excel Fashion Pvt. Ltd. (201 taxation 216)(Del), CIT vs Auto meters Ltd. 292 ITR 345…

DCIT Cen Cir 3(3) Cen RG 3, Mumbai vs. Sharekhan Ltd, Mumbai

ITA 1188/MUM/2017[2013-14]Status: DisposedITAT Mumbai03 Jul 2018AY 2013-14

Bench: Shri Joginder Singh & Shri N.K. Pradhan

Section 14ASection 36(1)(iii)

…only requirement remains that it should be “written off” in books of accounts of the assessee, which has been further clarified by CBDT Circular No.551 dated 23/01/1990. Our view find support from the ratio laid down in CIT vs Brilliant Tutorials Pvt. Ltd. 292 ITR 399 (Mad.), CIT vs Morgan Securities and Credits Pvt. ltd. (210 CTR 336)(Del.), DCIT vs Oman International Bank Saog. (313 ITR 128)(Bom.), CIT vs Star Chemicals (Bom.) Pvt. Ltd. 220 CTR 319 (Bom.), CIT vs Global Capital Ltd. 201 taxation 210 (Del.), CIT vs M/s Excel Fashion Pvt. Ltd. (201 taxation 216)(Del), CIT vs Auto meters Ltd. 292 ITR 345…

Sharekhan Ltd, Mumbai vs. DCIT CC 3(3), Mumbai

ITA 469/MUM/2017[2013-14]Status: DisposedITAT Mumbai03 Jul 2018AY 2013-14

Bench: Shri Joginder Singh & Shri N.K. Pradhan

Section 14ASection 36(1)(iii)

…only requirement remains that it should be “written off” in books of accounts of the assessee, which has been further clarified by CBDT Circular No.551 dated 23/01/1990. Our view find support from the ratio laid down in CIT vs Brilliant Tutorials Pvt. Ltd. 292 ITR 399 (Mad.), CIT vs Morgan Securities and Credits Pvt. ltd. (210 CTR 336)(Del.), DCIT vs Oman International Bank Saog. (313 ITR 128)(Bom.), CIT vs Star Chemicals (Bom.) Pvt. Ltd. 220 CTR 319 (Bom.), CIT vs Global Capital Ltd. 201 taxation 210 (Del.), CIT vs M/s Excel Fashion Pvt. Ltd. (201 taxation 216)(Del), CIT vs Auto meters Ltd. 292 ITR 345…

Sharekhan Ltd, Mumbai vs. ACIT CC 3(3), Mumbai

ITA 468/MUM/2017[2012-13]Status: DisposedITAT Mumbai03 Jul 2018AY 2012-13

Bench: Shri Joginder Singh & Shri N.K. Pradhan

Section 14ASection 36(1)(iii)

…only requirement remains that it should be “written off” in books of accounts of the assessee, which has been further clarified by CBDT Circular No.551 dated 23/01/1990. Our view find support from the ratio laid down in CIT vs Brilliant Tutorials Pvt. Ltd. 292 ITR 399 (Mad.), CIT vs Morgan Securities and Credits Pvt. ltd. (210 CTR 336)(Del.), DCIT vs Oman International Bank Saog. (313 ITR 128)(Bom.), CIT vs Star Chemicals (Bom.) Pvt. Ltd. 220 CTR 319 (Bom.), CIT vs Global Capital Ltd. 201 taxation 210 (Del.), CIT vs M/s Excel Fashion Pvt. Ltd. (201 taxation 216)(Del), CIT vs Auto meters Ltd. 292 ITR 345…

Viki Industries Pvt Ltd., Chennai vs. DCIT, Chennai

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 852/CHNY/2017[2012-13]Status: DisposedITAT Chennai18 Jun 2018AY 2012-13

Bench: Shri A. Mohan Alankamony & Shri Duvvuru Rl Reddyआयकर अपील सं./I.T.A.No.852/Chny/2017 "नधा"रण वष"/Assessment Year:2012-13 M/S. Viki Industries Pvt. Ltd., The Deputy Commissioner Of No. 1, Krishna Street, Vs. Income Tax, Nungambakkam, Corporate Circle 3(2), Chennai 600 034. Chennai 600 034. [Pan: Aaacv2003P] (अपीलाथ" /Appellant) (""यथ"/Respondent) Shri D. Anand, Advocate अपीलाथ" क" ओर से / Appellant By : ""यथ" क" ओर से/Respondent By : Mrs. S. Vijayaprabha, Jcit सुनवाई क" तार"ख/ Date Of Hearing : 25.04.2018 घोषणा क" तार"ख /Date Of Pronouncement : 18.06.2018 आदेश /O R D E R Per Duvvuru Rl Reddy: This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 13, Chennai Dated 20.01.2017 Relevant To The Assessment Year 2012-13. The Assessee Has Raised The Following Grounds: “1. The Order Of The Learned Commissioner Of Income Tax (Appeals)-13, Chennai, Is Wrong, Illegal & Is Opposed To Law & Facts Of The Case.

For Respondent: Mrs. S. Vijayaprabha, JCIT
Section 32(1)(iia)Section 40A(3)

…by the appellant for book purpose and income tax purpose is not acceptable. The said finding of the CIT(A)-13 is against judicial discipline and in variance to the decision rendered by the Jurisdiction High Court in the case of Brilliant Tutorials reported in 292 ITR 399. 5. The learned CIT (A)-13 erred in law in not allowing the additional depreciation claimed by the appellant in the impugned year. 6. While the Assessing officer does not dispute the fact that the asset has been put to use during the impugned assessment year, the learned CIT (A)-13 ought to seen that prerequisite for claim of additional depreciat…

ACIT, Chennai vs. East Coast Construction & Industries Limited, Chennai

In the result, the Revenue’s appeal in ITA No

ITA 1433/CHNY/2016[2012-13]Status: DisposedITAT Chennai14 Feb 2018AY 2012-13

Bench: Shri George Mathan & Shri S. Jayaraman

For Appellant: Shri. G. Baskar, AdvocateFor Respondent: Shri. D. PrabhuMukunthArun Kumar
Section 263bSection 80Section 801ASection 80I

…आयकरअपील"यअ"धकरण ,’सी’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, CHENNAI "ी जॉज" माथन, "या"यक सद"यएवं"ी एस जयरामन, लेखा सद"य केसम$ BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं/.I.T.A. Nos. 1431, 1432 & 1433/Chny/2016 "नधा"रण वष"/Assessment Years : 2010-11, 2011-12 & 2012-13 Assistant Commissioner of Income M/s. East Coast Constructions & Tax, Vs. Industries Limited, Corporate Circle -2(1), No. 4, Buharia Buildings, Chennai – 600 034. Moores Road, Chennai – 600 006. [PAN: AAACE 1662P] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं/.I.T…

ACIT, Chennai vs. East Coast Construction & Industries Limited, Chennai

In the result, the Revenue’s appeal in ITA No

ITA 1432/CHNY/2016[2011-12]Status: DisposedITAT Chennai14 Feb 2018AY 2011-12

Bench: Shri George Mathan & Shri S. Jayaraman

For Appellant: Shri. G. Baskar, AdvocateFor Respondent: Shri. D. PrabhuMukunthArun Kumar
Section 263bSection 80Section 801ASection 80I

…आयकरअपील"यअ"धकरण ,’सी’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, CHENNAI "ी जॉज" माथन, "या"यक सद"यएवं"ी एस जयरामन, लेखा सद"य केसम$ BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं/.I.T.A. Nos. 1431, 1432 & 1433/Chny/2016 "नधा"रण वष"/Assessment Years : 2010-11, 2011-12 & 2012-13 Assistant Commissioner of Income M/s. East Coast Constructions & Tax, Vs. Industries Limited, Corporate Circle -2(1), No. 4, Buharia Buildings, Chennai – 600 034. Moores Road, Chennai – 600 006. [PAN: AAACE 1662P] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं/.I.T…

ACIT, Chennai vs. East Coast Construction & Industries Limited, Chennai

In the result, the Revenue’s appeal in ITA No

ITA 1431/CHNY/2016[2009-10]Status: DisposedITAT Chennai14 Feb 2018AY 2009-10

Bench: Shri George Mathan & Shri S. Jayaraman

For Appellant: Shri. G. Baskar, AdvocateFor Respondent: Shri. D. PrabhuMukunthArun Kumar
Section 263bSection 80Section 801ASection 80I

…आयकरअपील"यअ"धकरण ,’सी’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, CHENNAI "ी जॉज" माथन, "या"यक सद"यएवं"ी एस जयरामन, लेखा सद"य केसम$ BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं/.I.T.A. Nos. 1431, 1432 & 1433/Chny/2016 "नधा"रण वष"/Assessment Years : 2010-11, 2011-12 & 2012-13 Assistant Commissioner of Income M/s. East Coast Constructions & Tax, Vs. Industries Limited, Corporate Circle -2(1), No. 4, Buharia Buildings, Chennai – 600 034. Moores Road, Chennai – 600 006. [PAN: AAACE 1662P] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं/.I.T…

East Coast Constructions and Industries Limited, Chennai vs. DCIT, Chennai

In the result, the Revenue’s appeal in ITA No

ITA 864/CHNY/2015[2010-2011]Status: DisposedITAT Chennai14 Feb 2018AY 2010-2011

Bench: Shri George Mathan & Shri S. Jayaraman

For Appellant: Shri. G. Baskar, AdvocateFor Respondent: Shri. D. PrabhuMukunthArun Kumar
Section 263bSection 80Section 801ASection 80I

…आयकरअपील"यअ"धकरण ,’सी’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, CHENNAI "ी जॉज" माथन, "या"यक सद"यएवं"ी एस जयरामन, लेखा सद"य केसम$ BEFORE SHRI GEORGE MATHAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं/.I.T.A. Nos. 1431, 1432 & 1433/Chny/2016 "नधा"रण वष"/Assessment Years : 2010-11, 2011-12 & 2012-13 Assistant Commissioner of Income M/s. East Coast Constructions & Tax, Vs. Industries Limited, Corporate Circle -2(1), No. 4, Buharia Buildings, Chennai – 600 034. Moores Road, Chennai – 600 006. [PAN: AAACE 1662P] (अपीलाथ"/Appellant) (""यथ"/Respondent) आयकर अपील सं/.I.T…

Total Lubricants India Ltd ( Now Known As Total Oil India P. Ltd ), Mumbai vs. DCIT 8(3), Mumbai

In the result, appeal filed by the assessee in ITA o

ITA 7021/MUM/2011[2004-05]Status: DisposedITAT Mumbai24 Jan 2018AY 2004-05

Bench: Shri C.N. Prasad () & Shri G Manjunatha ()

Section 143(2)Section 143(3)Section 147Section 148

…sessee. The Ld.AR, in this regard, relied upon the following judgements :- 1.Empire Jute Co. td vs CIT 124 ITR 1 (SC) 2. Ewac Alloys vs DCIT 42 ITD 218 (Mum) 3. CIT vs Thakur Tobacco Products Ltd 87 TTJ 306 (Pune) 4. CIT vs Brilliant Tutorial Private Ltd 292 ITR 399 (Mad) 15. We have heard both the parties, perused the materials available on record and gone through the orders of authorities below. The AO disallowed energy project expenses on the ground that expenditure incurred towards promotion of new logo is capital in nature which gives enduring benefit to the assessee. It is the contention of the asses…

M.K. Creations, Mumbai vs. ITO WD 14(1)(3), Mumbai

The appeal of the assessee is allowed

ITA 3885/MUM/2014[2010-11]Status: DisposedITAT Mumbai07 Apr 2017AY 2010-11

Bench: Shri Joginder Singh & Shri Ramit Kocharassessment Years: 2010-11 M/S M.K. Creations, Income Tax Officer C/O- Shankarlal Jain & Ward-14(1)(3), बनाम/ Associates, Earnest House, Vs. 12, Engineer Building, Nariman Point, 265, Princess Street, Mumbai-400021 Mumbai-400002 ("नधा"रती/Assessee) (राज"व /Revenue) Pa No.:-Aaafm2004J "नधा"रती क" ओर से / Assessee By Shri Shankarlal Jain Shri Suman Kumar-Dr राज"व क" ओर से / Revenue By 06/04/2017 सुनवाई क" तार"ख / Date Of Hearing : 07/04/2017 आदेश क" तार"ख /Date Of Order:

Section 14Section 143(3)Section 50Section 72

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘बी’, मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “B”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी रिमत कोचर, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Ramit Kochar, Accountant Member Assessment Years: 2010-11 M/s M.K. Creations, Income Tax Officer C/o- Shankarlal Jain & Ward-14(1)(3), बनाम/ Associates, Earnest House, Vs. 12, Engineer Building, Nariman Point, 265, Princess Street, Mumbai-400021 Mumbai-400002 ("नधा"रती/Assessee) (राज"व /Revenue) PA No.:-AAAFM2004J "नधा"रती क" ओर से / Assessee by Shri Shankarlal Jain Shri Suman Kumar-…

ITO, New Delhi vs. M/S. Modi Apollo International Group Pvt. Ltd., New Delhi

In the result, both the appeals of the Revenue for A

ITA 223/DEL/2011[2007-08]Status: DisposedITAT Delhi30 Nov 2016AY 2007-08

Bench: : Shri L.P. Sahu & Smt. Beena Pillai

For Appellant: Sh. Ajay Vohra, Sr. Advocate &For Respondent: Shri Rajesh Kumar, Sr. DR
Section 143(1)Section 195Section 35ASection 40

…ed on the following decisions:- • TRF Ltd. v. CIT: 323 ITR 397 (SC) • CIT vs Auto Pins India Ltd.: 208 Taxman 5 (Delhi) • CIT v. Autometers Limited: 292 ITR 345 (Del) • CIT vs. Coates of India Limited: 232 ITR 324 (Cal) • CIT vs. Brilliant Tutorials (P) Ltd: 292 ITR 399 (Mad) • Nandlal Vithaldas v. CIT: 180 ITR 609 (Bom) • CIT v. Star Chemicals (Bombay) P. Ltd.: 220 CTR 319 • DIT v. Oman International Bank SAOG: 313 ITR 128 (Bom) Reliance is placed on the recent Circular No. 12/2016 issued by CBDT clarified that it is sufficient for the assessee to write off the debts as irrecoverable in the books of accounts t…

DCIT (OSD) RG 8(1), Mumbai vs. Control Print (India) Ltd, Mumbai

The appeal of the Revenue is dismissed

ITA 2005/MUM/2014[2006-07]Status: DisposedITAT Mumbai17 May 2016AY 2006-07

Bench: Shri Joginder Singh & Shri Rajendraassessment Year: 2006-07 Dcit(Osd), Range-8(1), M/S Control Print (India) Ltd. Room No.260A, 2Nd Floor, C-106, Hind Saurashtra बनाम/ Aayakar Bhavan, Industrial Estate, M.V. Road, Vs. M.K. Road, Marol Naka, Andheri (East), Mumbai-400020 Mumbai-400059 (राज"व /Revenue) ("नधा"रती /Assessee) Pan. No.Aaacc5378C

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

…only requirement remains that it should be “written off” in books of accounts of the assessee, which has been further clarified by CBDT Circular No.551 dated 23/01/1990. Our view find support from the ratio laid down in CIT vs Brilliant Tutorials Pvt. Ltd. 292 ITR 399 (Mad.), CIT vs Morgan Securities and Credits Pvt. ltd. (210 CTR 336)(Del.), DCIT vs Oman International Bank Saog. (313 ITR 128)(Bom.), CIT vs Star Chemicals (Bom.) Pvt. Ltd. 220 CTR 319 (Bom.), CIT vs Global Capital Ltd. 201 taxation 210 (Del.), CIT vs M/s Excel Fashion Pvt. Ltd. (201 taxation 216)(Del), CIT vs Auto meters Ltd. 292 ITR 345…

Crisil Risk and Infrstructure Solutions Ltd, Mumbai vs. Asst CIT 10(3), Mumbai

The appeal of the Revenue is dismissed

ITA 6338/MUM/2013[2008-09]Status: DisposedITAT Mumbai06 Nov 2015AY 2008-09

Bench: Shri Joginder Singh & Shri Ashwani Tanejaassessment Year- 2008-09 Dcit-10(3), M/S Crisil Risk & Room No.451, 4Th Floor, Infrastructure Solution Ltd. बनाम/ Aayakar Bhavan, Central Avenue, Vs. Maharshi Karve Road, Hiranandani Business Park, Mumbai-400020 Powai, Mumbai-400076 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aabcc4655M Assessment Year- 2008-09 M/S Crisil Risk & Dcit-10(3), Infrastructure Solution Ltd. Room No.451, 4Th Floor, बनाम/ Central Avenue, Aayakar Bhavan, Vs. Hiranandani Business Maharshi Karve Road, Park, Powai, Mumbai-400020 Mumbai-400076 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aabcc4655M

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

…ith and only requirement remains that it should be written off in books of accounts of the assessee. It has been further clarified by CBDT Circular No.551 dated 23/01/1990. Our view find support from the ratio laid down in CIT vs Brilliant Tutorials Pvt. Ltd. 292 ITR 399 (Mad.), CIT vs Morgan Securities and Credits Pvt. ltd. (210 CTR 336)(Del.), DCIT vs Oman International Bank Saog. (313 ITR 128)(Bom.), CIT vs Star Chemicals (Bom.) Pvt. Ltd. 220 CTR 319 (Bom.), CIT vs Global Capital Ltd. 201 taxation 210 (Del.), CIT vs M/s Excel Fashion Pvt. Ltd. (201 taxation 216)(Del), CIT vs Auto meters Ltd. 292 ITR 345 (Del.)…

DCIT 10(3), Mumbai vs. Crisil Risk & Infrastructure Soluiton Ltd, Mumbai

The appeal of the Revenue is dismissed

ITA 6207/MUM/2013[2008-09]Status: DisposedITAT Mumbai06 Nov 2015AY 2008-09

Bench: Shri Joginder Singh & Shri Ashwani Tanejaassessment Year- 2008-09 Dcit-10(3), M/S Crisil Risk & Room No.451, 4Th Floor, Infrastructure Solution Ltd. बनाम/ Aayakar Bhavan, Central Avenue, Vs. Maharshi Karve Road, Hiranandani Business Park, Mumbai-400020 Powai, Mumbai-400076 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aabcc4655M Assessment Year- 2008-09 M/S Crisil Risk & Dcit-10(3), Infrastructure Solution Ltd. Room No.451, 4Th Floor, बनाम/ Central Avenue, Aayakar Bhavan, Vs. Hiranandani Business Maharshi Karve Road, Park, Powai, Mumbai-400020 Mumbai-400076 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aabcc4655M

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

…ith and only requirement remains that it should be written off in books of accounts of the assessee. It has been further clarified by CBDT Circular No.551 dated 23/01/1990. Our view find support from the ratio laid down in CIT vs Brilliant Tutorials Pvt. Ltd. 292 ITR 399 (Mad.), CIT vs Morgan Securities and Credits Pvt. ltd. (210 CTR 336)(Del.), DCIT vs Oman International Bank Saog. (313 ITR 128)(Bom.), CIT vs Star Chemicals (Bom.) Pvt. Ltd. 220 CTR 319 (Bom.), CIT vs Global Capital Ltd. 201 taxation 210 (Del.), CIT vs M/s Excel Fashion Pvt. Ltd. (201 taxation 216)(Del), CIT vs Auto meters Ltd. 292 ITR 345 (Del.)…