CIT v. Globe Theatres Pvt. Ltd.

122 ITR 240Reported decision#16565 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2018.

Judgments citing CIT v. Globe Theatres Pvt. Ltd.

ACIT, Circle-4(1), Visakhapatnam vs. Sri Varalakshmi Jute Twine Mills Pvt. Ltd, Rajam

In the result, appeals filed by the Revenue in ITA

ITA 458/VIZ/2017[2013-2014]Status: DisposedITAT Visakhapatnam09 Feb 2018AY 2013-2014

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bledcit, Circle-4(1), Vs. M/S. Sri Varalakshmi Jute Visakhapatnam. Twine Mills Pvt. Ltd., Bobbili Road, Rajam (Po), Srikakulam District. Pan No. Aadcs 1167 L Sri Varalakshmi Jute Twine Vs. Ito, Ward-3, Mills Pvt. Ltd., Bobbili Road, Srikakulam. Rajam (Po), Srikakulam Dist. Pan No. Aadcs 1167 L Acit, Circle-4(1), Vs. M/S. Sri Varalakshmi Jute Visakhapatnam. Twine Mills Pvt. Ltd., Bobbili Road, Rajam (Po), Srikakulam District. Pan No. Aadcs 1167 L Sri Varalakshmi Jute Twine Vs. Dcit, Circle-4(1), Mills Pvt. Ltd., Bobbili Road, Visakhapatnam. Rajam (Po), Srikakulam Dist. Pan No. Aadcs 1167 L (Appellants) (Respondents)

For Appellant: Shri Yogesh A. Thar &For Respondent: Shri T. Satyanandam – Sr.DR
Section 143(1)Section 143(3)

…s. Fairdeal Corpn. P. Ltd. 1977 CTR (Born) 815: (1977) 108 ITR 280 (Born): TC16R.1457#1 and CIT vs. Patel Cotton Co. Pvt. Ltd. 1976 CTR (Born) 1 : (19 77) 108 ITR 846 (Born) : TC16R.1457 impliedly approved. 16) In the case of CIT vs. Globe Theatres Pvt. Ltd. (122 ITR 240 Born.) the pension paid to the widow of the one of the directors was not allowable as deduction as it was not incurred wholly and exclusively for the purpose of business. The court noted that the widow rendered no service to the company, there was no basis of arriving the amount of monthly payment to them and such payment could not be equated wit…

Sri Varalakshmi Jute Twine Mills Private Limited, Rajam vs. DCIT, Circle-4(1), Visakhapatnam

In the result, appeals filed by the Revenue in ITA

ITA 404/VIZ/2017[2013-2014]Status: DisposedITAT Visakhapatnam09 Feb 2018AY 2013-2014

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bledcit, Circle-4(1), Vs. M/S. Sri Varalakshmi Jute Visakhapatnam. Twine Mills Pvt. Ltd., Bobbili Road, Rajam (Po), Srikakulam District. Pan No. Aadcs 1167 L Sri Varalakshmi Jute Twine Vs. Ito, Ward-3, Mills Pvt. Ltd., Bobbili Road, Srikakulam. Rajam (Po), Srikakulam Dist. Pan No. Aadcs 1167 L Acit, Circle-4(1), Vs. M/S. Sri Varalakshmi Jute Visakhapatnam. Twine Mills Pvt. Ltd., Bobbili Road, Rajam (Po), Srikakulam District. Pan No. Aadcs 1167 L Sri Varalakshmi Jute Twine Vs. Dcit, Circle-4(1), Mills Pvt. Ltd., Bobbili Road, Visakhapatnam. Rajam (Po), Srikakulam Dist. Pan No. Aadcs 1167 L (Appellants) (Respondents)

For Appellant: Shri Yogesh A. Thar &For Respondent: Shri T. Satyanandam – Sr.DR
Section 143(1)Section 143(3)

…s. Fairdeal Corpn. P. Ltd. 1977 CTR (Born) 815: (1977) 108 ITR 280 (Born): TC16R.1457#1 and CIT vs. Patel Cotton Co. Pvt. Ltd. 1976 CTR (Born) 1 : (19 77) 108 ITR 846 (Born) : TC16R.1457 impliedly approved. 16) In the case of CIT vs. Globe Theatres Pvt. Ltd. (122 ITR 240 Born.) the pension paid to the widow of the one of the directors was not allowable as deduction as it was not incurred wholly and exclusively for the purpose of business. The court noted that the widow rendered no service to the company, there was no basis of arriving the amount of monthly payment to them and such payment could not be equated wit…

Sri Varalakshmi Jute Twine Mills Pvt. Ltd., Rajam vs. The ITO, Srikakulam

In the result, appeals filed by the Revenue in ITA

ITA 349/VIZ/2016[2012-2013]Status: DisposedITAT Visakhapatnam09 Feb 2018AY 2012-2013

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bledcit, Circle-4(1), Vs. M/S. Sri Varalakshmi Jute Visakhapatnam. Twine Mills Pvt. Ltd., Bobbili Road, Rajam (Po), Srikakulam District. Pan No. Aadcs 1167 L Sri Varalakshmi Jute Twine Vs. Ito, Ward-3, Mills Pvt. Ltd., Bobbili Road, Srikakulam. Rajam (Po), Srikakulam Dist. Pan No. Aadcs 1167 L Acit, Circle-4(1), Vs. M/S. Sri Varalakshmi Jute Visakhapatnam. Twine Mills Pvt. Ltd., Bobbili Road, Rajam (Po), Srikakulam District. Pan No. Aadcs 1167 L Sri Varalakshmi Jute Twine Vs. Dcit, Circle-4(1), Mills Pvt. Ltd., Bobbili Road, Visakhapatnam. Rajam (Po), Srikakulam Dist. Pan No. Aadcs 1167 L (Appellants) (Respondents)

For Appellant: Shri Yogesh A. Thar &For Respondent: Shri T. Satyanandam – Sr.DR
Section 143(1)Section 143(3)

…s. Fairdeal Corpn. P. Ltd. 1977 CTR (Born) 815: (1977) 108 ITR 280 (Born): TC16R.1457#1 and CIT vs. Patel Cotton Co. Pvt. Ltd. 1976 CTR (Born) 1 : (19 77) 108 ITR 846 (Born) : TC16R.1457 impliedly approved. 16) In the case of CIT vs. Globe Theatres Pvt. Ltd. (122 ITR 240 Born.) the pension paid to the widow of the one of the directors was not allowable as deduction as it was not incurred wholly and exclusively for the purpose of business. The court noted that the widow rendered no service to the company, there was no basis of arriving the amount of monthly payment to them and such payment could not be equated wit…

The DCIT, Visakhapatnam vs. Sri Varalakshmi Jute Mills Pvt Ltd, Srikakulam

In the result, appeals filed by the Revenue in ITA

ITA 340/VIZ/2016[2012-2013]Status: DisposedITAT Visakhapatnam09 Feb 2018AY 2012-2013

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bledcit, Circle-4(1), Vs. M/S. Sri Varalakshmi Jute Visakhapatnam. Twine Mills Pvt. Ltd., Bobbili Road, Rajam (Po), Srikakulam District. Pan No. Aadcs 1167 L Sri Varalakshmi Jute Twine Vs. Ito, Ward-3, Mills Pvt. Ltd., Bobbili Road, Srikakulam. Rajam (Po), Srikakulam Dist. Pan No. Aadcs 1167 L Acit, Circle-4(1), Vs. M/S. Sri Varalakshmi Jute Visakhapatnam. Twine Mills Pvt. Ltd., Bobbili Road, Rajam (Po), Srikakulam District. Pan No. Aadcs 1167 L Sri Varalakshmi Jute Twine Vs. Dcit, Circle-4(1), Mills Pvt. Ltd., Bobbili Road, Visakhapatnam. Rajam (Po), Srikakulam Dist. Pan No. Aadcs 1167 L (Appellants) (Respondents)

For Appellant: Shri Yogesh A. Thar &For Respondent: Shri T. Satyanandam – Sr.DR
Section 143(1)Section 143(3)

…s. Fairdeal Corpn. P. Ltd. 1977 CTR (Born) 815: (1977) 108 ITR 280 (Born): TC16R.1457#1 and CIT vs. Patel Cotton Co. Pvt. Ltd. 1976 CTR (Born) 1 : (19 77) 108 ITR 846 (Born) : TC16R.1457 impliedly approved. 16) In the case of CIT vs. Globe Theatres Pvt. Ltd. (122 ITR 240 Born.) the pension paid to the widow of the one of the directors was not allowable as deduction as it was not incurred wholly and exclusively for the purpose of business. The court noted that the widow rendered no service to the company, there was no basis of arriving the amount of monthly payment to them and such payment could not be equated wit…

M/S. Mafatlal Industries Ltd., Mumbai vs. DCIT Spl. RG. - 20, Mumbai

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

ITA 4597/MUM/2005[1999-2000]Status: DisposedITAT Mumbai21 Oct 2015AY 1999-2000

Bench: Shri D.Karunakara Rao & Shri Sandeep Gosainआयकर अपीऱ सं./I.T.A. No.4597/Mum/2005 (निर्धारण वर्ा / Assessment Year : 1999-2000)

For Appellant: Shri Girish DaveFor Respondent: Shri Shishir Dhamija
Section 35D

….15 and 16 are allowed. 24. The next issue pertains to the payment to relatives of deceased employees amounting to Rs.3,49,027/-. The AO disallowed the claim of the assessee by following the decision of Hon’ble Jurisdictional High Court in Lob Theatre P Ltd (122 ITR 240) and Sirur and Co.P Ltd (109 ITR 421). The ld. CIT(A) set aside this issue to the file of AO for verification of facts in the light of judicial pronouncements and decide the issue afresh. Aggrieved by this decision of ld. CIT(A), the assessee has raised this issue before this Tribunal. 25. Before us, the ld.AR submitted that an Identical issue h…

CIT v. Globe Theatres Pvt. Ltd. (122 ITR 240) — Cited in 5 Judgments | BharatTax