CIT v. Dascroi Taluka Coop Purchase & Sales Union Ltd.

126 ITR 413Reported decision#16595 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2018 to 2021.

Judgments citing CIT v. Dascroi Taluka Coop Purchase & Sales Union Ltd.

The ACIT, Circle-1(2), Surat vs. M/S. Prime Co-Operative Bank Ltd., Surat

In the result, appeal of the Revenue is dismissed

ITA 710/SRT/2018[2014-15]Status: DisposedITAT Surat07 Jul 2021AY 2014-15

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini

Section 254(1)Section 36(1)(viii)Section 37Section 6Section 69

…embers and for generating goodwill and ensuring continuity of business with members of societies and such expenses are allowable in the light of decision of Hon’ble Gujarat High Court in the case of Daskroi Taluka Co- operative & Sales Union Ltd., reported in 126 ITR 413. The explanation of assessee was not accepted by AO on the ground that such expenses appeared to be an altrustic and philanthropic urge which should have been satisfied by assessee at its own cost not at the cost of public exchequer or other tax payers and such expenses also prove that assessee wants to increase the expenditure on some pretext or…

The Deputy Commissioner of Income Tax, Circle-1(3), Ahmedabad vs. The Kalupur Commercial Co. Op. Bank Ltd., Ahmedabad

In the result, the question is answered in favour of the assessee and against the Revenue and all Tax Appeals are dismissed

ITA 1864/AHD/2017[2014-15]Status: DisposedITAT Ahmedabad18 Jun 2019AY 2014-15

Bench: Shri Pramod Kumar & Ms. Madhumita Roy

For Appellant: Shri N. R. Soni, CIT-D.RFor Respondent: Shri S. N. Soparkar & Parin Shah, A.R

Section 142(1)Section 143(3)

…e presents to the members and to commemorate silver jubilee celebrations, it could not be said that the society was not doing something as a prudent business. 5.5 Reliance is also placed in the case of C1T Vs Dascroi Taluka Co-op Purchase & Sales Union Ltd., 126 ITR 413 of Hon'ble Gujarat High Court's judgement where it was held that the amount spent by the assessee society on purchase of stainless steel utensils and other for the purpose of tour expenses of members was considered to be business expenditure within the meaning of Section 37 of the Act. 5.6 Considering to the above stated facts and circumstances,…

The Kalupur Commercial Co.Op. Bank Ltd., Ahmedabad vs. The Asstt. Commissioner of Income Tax, Circle-7, Ahmedabad

In the result, the appeal of the assessee is allowed

ITA 851/AHD/2016[2010-11]Status: DisposedITAT Ahmedabad31 Jan 2019AY 2010-11

Bench: The Ld. Cit(A). The Ld. Cit(A) Has Dismissed The Appeal Of The Assessee.

For Appellant: Shri Bandish S. SoparkarFor Respondent: Shri Lalit P. Jain, Sr. D.R

Section 143(3)Section 37

…ive presents to its members and to commemorate silver jubilee celebrations, it could not be said that the society was not doing something as a prudent business. 5.5 Reliance is also placed in the case of CIT vs. Dascroi Taluka Coop Purchase & Sales Union Ltd, 126 ITR 413 of Hon'ble Gujarat High Court judgment, where it was held that the amount spent by the assessee society on purchase of stainless steel utensils and other for the purpose of tour expenses of members was considered to be business expenditure within the meaning of Section 37 of the Act. 5.6 Considering to the above stated facts and circumstances the…

The ACIT, Circle-1(3), Ahmedabad vs. The Kalupur Commercial Co.-Op. Bank Ltd, Ahmedabad

The appeal of the Revenue is dismissed

ITA 2124/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad21 May 2018AY 2012-13

For Appellant: Shri S.N. SoparkarFor Respondent: Shri Saurabh Singh, Sr. D.R

Section 142(1)Section 143(3)Section 14ASection 234BSection 250Section 271(1)

…ive presents to its members and to commemorate silver jubilee celebrations, it could not be said that the society was not doing something as a prudent business. 5.5 Reliance is also placed in the case of CIT vs. Dascroi Taluka Coop Purchase & Sales Union Ltd, 126 ITR 413 of Hon'ble Gujarat High Court judgment, where it was held that the amount spent by the assessee-society on purchase of stainless steel utensils and other for the purpose of tour expenses of members was considered to be business expenditure within the meaning of Section 37 of the Act. 5.6 Considering to the above stated facts and circumstances, th…

The Kalupur Commercial Co.Op. Bank Ltd., Ahmedabad vs. The Asstt. Commissioner of Income Tax, Circle-1(3), Ahmedabad

The appeal of the Revenue is dismissed

ITA 1818/AHD/2016[2012-13]Status: DisposedITAT Ahmedabad21 May 2018AY 2012-13

For Appellant: Shri S.N. SoparkarFor Respondent: Shri Saurabh Singh, Sr. D.R

Section 142(1)Section 143(3)Section 14ASection 234BSection 250Section 271(1)

…ive presents to its members and to commemorate silver jubilee celebrations, it could not be said that the society was not doing something as a prudent business. 5.5 Reliance is also placed in the case of CIT vs. Dascroi Taluka Coop Purchase & Sales Union Ltd, 126 ITR 413 of Hon'ble Gujarat High Court judgment, where it was held that the amount spent by the assessee-society on purchase of stainless steel utensils and other for the purpose of tour expenses of members was considered to be business expenditure within the meaning of Section 37 of the Act. 5.6 Considering to the above stated facts and circumstances, th…