How many judgments cite CIT v. Chandulal Keshavlal & Co.?

13 judgments on BharatTax cite CIT v. Chandulal Keshavlal & Co. (3 SCR 38), spanning 2018 to 2024.

Which sections of the Income Tax Act does CIT v. Chandulal Keshavlal & Co. come up under?

It is most often cited in judgments turning on Section 10(2)(xv), Section 132(4), Section 153A, Section 37(1).

CIT v. Chandulal Keshavlal & Co.

3 SCR 38Reported decision1960#8387 most cited

What is CIT v. Chandulal Keshavlal & Co. authority for?

Expenditure is deductible if it is incurred for the purpose of the assessee's trade and meets the tests of commercial expediency and ordinary commercial trading, unless it is for fostering another's business, a distribution of profits, wholly gratuitous, or for an improper purpose outside the course of business.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2024.

Also referred to as

CIT v. Chandulal Keshavlal & Co. · section 10(2)(xv) · section 37(1) · deductible expenditure · commercial expediency · ordinary commercial trading · purpose of trade · gratuitous payments · improper purpose

Sections most often in play

Section 10(2)(xv)Section 132(4)Section 153A Section 37(1)

Issues it is cited on

section 10(2)(xv)section 10(2)section 37(1)section 37 section 10 business

Judgments citing CIT v. Chandulal Keshavlal & Co.

Deputy Commissioner of Income-Tax, Central Circle-2(2), Bangalore vs. Sarasoule Pvt. Ltd., Bangalore

In the result, the ground of appeal of the revenue is hereby dismissed

ITA 180/BANG/2024[2015-16]Status: DisposedITAT Bangalore26 Nov 2024AY 2015-16

Bench: Shri Waseem Ahmed & Shri Soundararajan K

For Appellant: Shri M Monish, AdvocateFor Respondent: Shri Sridhar E, CIT (DR)

Section 132Section 132(4)Section 153ASection 37(1)

…y of an expenditure being allowed by way of deduction under section 10(2)(xv) of the Act if it satisfies otherwise the tests laid down by law. This view is in accord with the following observations made by this Court in CIT v. Chandulal Keshavlal & Co. [1960] 3 SCR 38 at page 48: "Another fact that emerges from these cases is that if the expense is incurred for fostering the business of another only or was made by way of distribution of profits or was wholly gratuitous . ITA No.180 - 183/Bang/2024 & CO Nos.13 & 14/Bang/2024 Page 7 of 11 or for some improper or oblique purpose outside the course of business th…

The Deputy Commissioner of Income Tax, Circle - 2(1), Mangalore vs. M/S the Mangalore Catholic Co-Operative Bank Limited, Mangalore

In the result, appeal of the revenue is dismissed

ITA 172/PAN/2018[2014-15]Status: DisposedITAT Bangalore02 May 2024AY 2014-15

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2014-15

For Appellant: Shri Balram R. Rao, A.RFor Respondent: Shri Narendra Kumar Naik, D.R

Section 145

…y of an expenditure being allowed by way of deduction under section IO(2)(xv) of the Act if it satisfies otherwise the tests laid down by law. This view is in accord with the following observations made by this Court in CIT v. Chandulal Keshavlal & Co. [1960] 3 SCR 38 at page 48:" 7. In the light of the said decision, the expenses incurred by the assessee cannot be held to be not allowable expenses under section 37 of the Act. The CIT (Appeals) as well as the Tribunal has analyzed the factual aspects in the background of the legal principles, which by any stretch of imagination cannot be held to be perverse or ar…

Thrivei Earthmovers Pvt. Ltd., Salem vs. ACIT, Central Circle (I/C), Salem

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

ITA 674/CHNY/2020[2013-14]Status: DisposedITAT Chennai23 Dec 2022AY 2013-14

For Appellant: Shri T. Banusekar, CAFor Respondent: Shri R. Mohan Reddy, CIT

Section 142(1)Section 143(3)Section 147Section 263

…y of an expenditure being allowed by way of deduction under section 10(2)(xv) of the Act if it satisfies otherwise the tests laid down by law. This view is in accord with the following observations made by this Court in CIT v. Chandulal Keshavlal & Co. [1960] 3 SCR 38 at page 48 : "Another fact that emerges from these cases is that if the expense is incurred for fostering the business of another only or was made by way of distribution of profits or was wholly gratuitous or for some improper or oblique purpose outside the course of business then the expense is not deductible. In deciding whether a payment of mone…

The Pr Commissioner of Income Tax CIT(A) vs. M/S South Canara District

The appeal stands dismissed

ITA/115/2016HC Karnataka14 Dec 2021

Bench: S.SUJATHA,S VISHWAJITH SHETTY

Section 145Section 260Section 260A

…n expenditure being allowed by way of deduction under section 10(2) (xv) of the Act if it satisfies otherwise the tests laid down by law. This view is in accord with the following observations made by this Court in CIT v. Chandulal Keshavlal & Co. [1960] 3 SCR 38 at page 48:" 7. In the light of the said decision, the expenses incurred by the assessee cannot be held to be not allowable expenses under Section 37 of the Act. The CIT (Appeals) as well as the Tribunal has analyzed the factual aspects in the background of the legal principles, which by any stretch of imagination cannot be held to be perv…

The Pr Commissioner of Income Tax, CIT(A) vs. M/S South Canara District

The appeal stands dismissed

ITA/393/2016HC Karnataka14 Dec 2021

Bench: S.SUJATHA,S VISHWAJITH SHETTY

Section 145Section 260Section 260A

…n expenditure being allowed by way of deduction under section 10(2) (xv) of the Act if it satisfies otherwise the tests laid down by law. This view is in accord with the following observations made by this Court in CIT v. Chandulal Keshavlal & Co. [1960] 3 SCR 38 at page 48:" 9 7. In the light of the said decision, the expenses incurred by the assessee cannot be held to be not allowable expenses under Section 37 of the Act. The CIT (Appeals) as well as the Tribunal has analyzed the factual aspects in the background of the legal principles, which by any stretch of imagination cannot be held…

The Pr Commissioner of Income Tax CIT(A) vs. M/S South Canara District

The appeal stands dismissed

ITA/116/2016HC Karnataka14 Dec 2021

Bench: S.SUJATHA,S VISHWAJITH SHETTY

Section 145Section 260Section 260A

The ITO, Ward-2(2)(1), Ahmedabad vs. Shri Jagdishchandra B. Patel, Ahmedabad

In the result, the appeal of the Revenue is dismissed

ITA 2166/AHD/2016[2010-11]Status: DisposedITAT Ahmedabad27 Nov 2019AY 2010-11

Bench: Shri Mahavir Prasad & Shri Waseem Ahmedआयकर अपील सं./Ita No. 2166/Ahd/2016 With C.O.159/Ahd/2016 "नधा"रण वष"/Asstt. Year: 2010-2011 I.T.O, Shri Jagdishchandra B. Patel, Ward-2(2)(1), Vs. 4A, Ketan Society, Ahmedabad. Nr. Sardar Patel Colony, Navjivan Post, Ahmedabad. Pan: Afupp4222L

For Appellant: Shri Dhiren Shah &

Section 48

…way of an expenditure being allowed by way of deduction under section 10(2)(xv) of the Act if it satisfies otherwise the tests laid down by law. This view is in accord with the following observations made by this Court in CIT v. ChandulalKeshavlal& Co. [1960] 3 SCR 38 at page 48” 12.3 We further draw support and guidance from the judgment of Bombay High Court in case CIT Vs. Smt. Shakuntalakantilal reported in 58 taxman 106 wherein it was held as under: “The Legislature while using the expression 'full value of consideration', in our view, has contemplated both additions to as well as deductions from the apparen…

ACIT Central Circle, Salem vs. Thriveni Earthmovers Pvt. Ltd., Salem

In the result, the appeal filed by the Revenue in ITA

ITA 2283/CHNY/2018[2014-15]Status: DisposedITAT Chennai25 Sept 2019AY 2014-15

Bench: Shri Inturi Rama Rao & Shri Duvvuru Rl Reddy] आयकर अपील सं./I.T.A. Nos. 2280, 2281, 2282 & 2283/Chny/2018 "नधा"रण वष" /Assessment Years :2011-12, 2012-13, 2013-14 & 2014-15 The Assistant Commissioner Vs. M/S. Thriveni Earthmovers Pvt Ltd, Of Income Tax, 22/110, Greenways Road, Central Circle, Fairlands, Salem Salem 636 016. [Pan Aabct 6759R] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri. M. Srinivasa Rao, IRS, CIT

Section 143(3)Section 148

…y of an expenditure being allowed by way of deduction under section 10(2)(xv) of the Act if it satisfies otherwise the tests laid down by law. This view is in accord with the following observations made by this Court in CIT v. Chandulal Keshavlal & Co. [1960] 3 SCR 38 at page 48 : "Another fact that emerges from these cases is that if the expense is incurred for fostering the business of another only or was made by way of distribution of profits or was wholly gratuitous or for some improper or oblique purpose outside the course of business then the expense is not deductible. In deciding whether a payment of money…

ACIT Central Circle, Salem vs. Thriveni Earthmovers Pvt. Ltd., Salem

In the result, the appeal filed by the Revenue in ITA

ITA 2282/CHNY/2018[2013-14]Status: DisposedITAT Chennai25 Sept 2019AY 2013-14

For Appellant: Shri. M. Srinivasa Rao, IRS, CIT

Section 143(3)Section 148

…y of an expenditure being allowed by way of deduction under section 10(2)(xv) of the Act if it satisfies otherwise the tests laid down by law. This view is in accord with the following observations made by this Court in CIT v. Chandulal Keshavlal & Co. [1960] 3 SCR 38 at page 48 : "Another fact that emerges from these cases is that if the expense is incurred for fostering the business of another only or was made by way of distribution of profits or was wholly gratuitous or for some improper or oblique purpose outside the course of business then the expense is not deductible. In deciding whether a payment of money…

ACIT Central Circle, Salem vs. Thriveni Earthmovers Pvt. Ltd., Salem

In the result, the appeal filed by the Revenue in ITA

ITA 2281/CHNY/2018[2012-13]Status: DisposedITAT Chennai25 Sept 2019AY 2012-13

For Appellant: Shri. M. Srinivasa Rao, IRS, CIT

Section 143(3)Section 148

…y of an expenditure being allowed by way of deduction under section 10(2)(xv) of the Act if it satisfies otherwise the tests laid down by law. This view is in accord with the following observations made by this Court in CIT v. Chandulal Keshavlal & Co. [1960] 3 SCR 38 at page 48 : "Another fact that emerges from these cases is that if the expense is incurred for fostering the business of another only or was made by way of distribution of profits or was wholly gratuitous or for some improper or oblique purpose outside the course of business then the expense is not deductible. In deciding whether a payment of money…

ACIT Central Circle, Salem vs. Thriveni Earthmovers Pvt. Ltd., Salem

In the result, the appeal filed by the Revenue in ITA

ITA 2280/CHNY/2018[2011-12]Status: DisposedITAT Chennai25 Sept 2019AY 2011-12

For Appellant: Shri. M. Srinivasa Rao, IRS, CIT

Section 143(3)Section 148

…y of an expenditure being allowed by way of deduction under section 10(2)(xv) of the Act if it satisfies otherwise the tests laid down by law. This view is in accord with the following observations made by this Court in CIT v. Chandulal Keshavlal & Co. [1960] 3 SCR 38 at page 48 : "Another fact that emerges from these cases is that if the expense is incurred for fostering the business of another only or was made by way of distribution of profits or was wholly gratuitous or for some improper or oblique purpose outside the course of business then the expense is not deductible. In deciding whether a payment of money…

Gujarat Venture Capital Fund 1995, Ahmedabad vs. The ACIT, Circle-10, Ahmedabad

In the result, the appeal of the assessee is allowed

ITA 2869/AHD/2013[2009-10]Status: DisposedITAT Ahmedabad21 Jan 2019AY 2009-10

Section 143(3)Section 234ASection 45(1)Section 48Section 48(1)

…way of an expenditure being allowed by way of deduction under section 10(2)(xv) of the Act if it satisfies otherwise the tests laid down by law. This view is in accord with the following observations made by this Court in CIT v. ChandulalKeshavlal& Co. [1960] 3 SCR 38 at page 48” 10.3 We further place our reliance on the judgment of Bombay High Court in case CIT Vs. Smt. Shakuntalakantilal reported in 58 taxman 106 wherein it was held as under: “The Legislature while using the expression 'full value of consideration', in our view, has contemplated both additions to as well as deductions from the apparent value.…

Lars Medicare Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee is allowed

ITA 6837/DEL/2015[2011-12]Status: DisposedITAT Delhi14 Aug 2018AY 2011-12

Bench: : Shri Amit Shukla & Shri L.P. Sahuassessment Year: 2011-12

Section 10Section 115J

…y of an expenditure being allowed by way of deduction under section 10(2)(xv) of the Act if it satisfies otherwise the tests laid down by law. This view is in accord with the following observations made by this Court in CIT v. Chandulal Keshavlal & Co. [1960] 3 SCR 38 at page 48 : "Another fact that emerges from these cases is that if the expense is incurred for fostering the business of another only or was made by way of distribution of profits or was wholly gratuitous or for some 6 improper or oblique purpose outside the course of business then the expense is not deductible. In deciding whether a payment of mo…