CIT v. Gujarat Guardian Ltd.

222 CTR 526High Court2009#4770 most cited

What is CIT v. Gujarat Guardian Ltd. authority for?

An Assessing Officer cannot question the necessity or benefit of an expenditure if the assessee provides evidence to prove the rendering of services justifying the payment, especially in relation to commission.

25

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2023.

Also referred to as

CIT v. Gujarat Guardian Ltd. · expenditure · commission · evidence · rendering of services · necessity of expenditure · benefit of expenditure · AO cannot question

Also reported as

177 Taxmann 434
Read the full judgment

Issues it is cited on

section 31(3)section 205section 9(1)(ii)section 35absection 35abbsection 211section 35asection 52section 115jaddtinfrastructure facilitysection 31

Judgments citing CIT v. Gujarat Guardian Ltd.

EXPRESS INFRASTRUCTURE PRIVATE LTD.,CHENNAI vs. DCIT COMPANY CIRCLE 2(1), CHENNAI

In the result, the appeal of the assessee is allowed

ITA 2854/CHNY/2018[2011-12]Status: DisposedITAT Chennai27 Sept 2023AY 2011-12

Bench: Shri Manjunatha G & Shri Manomohan Dasआयकर अपील सं./Ita No.2854/Chny/2018 िनधा'रण वष' /Assessment Year: 2011-12 Express Infrastructure (P) Ltd, The Dy. Commissioner Of No. 2, Express Estates, Vs. Income Tax, Club House Road, Mount Road, Company Circle 2-(1), Chennai-600 002. Chennai. [Pan: Aabce-5521-G] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri G. Baskar, Advocate ""यथ" क" ओर से /Respondent By : Shri P. Sajit Kumar, Jcit सुनवाई क" तारीख/Date Of Hearing : 30.08.2023 : 27.09.2023 घोषणा क" तारीख /Date Of Pronouncement आदेश / O R D E R

For Appellant: Shri G. Baskar, AdvocateFor Respondent: Shri P. Sajit Kumar, JCIT
Section 24Section 24bSection 250(6)

…आयकर अपीलीय अिधकरण, ’सी’ "ायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी मंजुनाथ. जी , लेखा सद! एवं "ी मनोमोहन दास, "ाियक सद! के सम& BEFORE SHRI MANJUNATHA G, ACCOUNTANT MEMBER AND SHRI MANOMOHAN DAS, JUDICIAL MEMBER आयकर अपील सं./ITA No.2854/Chny/2018 िनधा'रण वष' /Assessment Year: 2011-12 Express Infrastructure (P) Ltd, The Dy. Commissioner of No. 2, Express Estates, Vs. Income Tax, Club House Road, Mount Road, Company Circle 2-(1), Chennai-600 002. Chennai. [PAN: AABCE-5521-G] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant by : Shri G. Baskar, Advocate ""यथ" क" ओर से…

ACIT, CIRCLE-18(2), NOIDA vs. NOIDA TOLL BRIDGE CO. LTD., NOIDA

In the result, appeal of the assessee is allowed

ITA 4973/DEL/2018[2009-10]Status: DisposedITAT Delhi08 Aug 2023AY 2009-10

Bench: Shri N.K. Billaiya & Ms. Astha Chandra

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri G.C. Srivastava, Adv
Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘E’ BENCH, NEW DELHI BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER, AND MS. ASTHA CHANDRA, JUDICIAL MEMBER SA No. 564/DEL/2018 [A/o ITA No.4410/DEL/2018 [A.Y. 2006-07]] SA No. 565/DEL/2018 [A/o ITA No.4411/DEL/2018 [A.Y. 2007-08]] SA No. 566/DEL/2018 [A/o ITA No.4412/DEL/2018 [A.Y. 2008-09]] SA No. 567/DEL/2018 [A/o ITA No.4413/DEL/2018 [A.Y. 2009-10]] SA No. 568/DEL/2018 [A/o ITA No.4415/DEL/2018 [A.Y. 2010-11]] SA No. 569/DEL/2018 [A/o ITA No.4417/DEL/2018 [A.Y. 2011-12]] & ITA No.4410/DEL/2018 [A.Y. 2006-07] ITA No.4411/DEL/2018 [A.Y. 2007-08] ITA No.4412/DEL/2018…

ACIT, CIRCLE-18(2), NOIDA vs. NOIDA TOLL BRIDGE CO. LTD., NOIDA

In the result, appeal of the assessee is allowed

ITA 4972/DEL/2018[2011-12]Status: DisposedITAT Delhi08 Aug 2023AY 2011-12

Bench: Shri N.K. Billaiya & Ms. Astha Chandra

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri G.C. Srivastava, Adv
Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘E’ BENCH, NEW DELHI BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER, AND MS. ASTHA CHANDRA, JUDICIAL MEMBER SA No. 564/DEL/2018 [A/o ITA No.4410/DEL/2018 [A.Y. 2006-07]] SA No. 565/DEL/2018 [A/o ITA No.4411/DEL/2018 [A.Y. 2007-08]] SA No. 566/DEL/2018 [A/o ITA No.4412/DEL/2018 [A.Y. 2008-09]] SA No. 567/DEL/2018 [A/o ITA No.4413/DEL/2018 [A.Y. 2009-10]] SA No. 568/DEL/2018 [A/o ITA No.4415/DEL/2018 [A.Y. 2010-11]] SA No. 569/DEL/2018 [A/o ITA No.4417/DEL/2018 [A.Y. 2011-12]] & ITA No.4410/DEL/2018 [A.Y. 2006-07] ITA No.4411/DEL/2018 [A.Y. 2007-08] ITA No.4412/DEL/2018…

ACIT, CIRCLE-18(2), NOIDA vs. NOIDA TOLL BRIDGE CO. LTD., NOIDA

In the result, appeal of the assessee is allowed

ITA 4971/DEL/2018[2010-11]Status: DisposedITAT Delhi08 Aug 2023AY 2010-11

Bench: Shri N.K. Billaiya & Ms. Astha Chandra

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri G.C. Srivastava, Adv
Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘E’ BENCH, NEW DELHI BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER, AND MS. ASTHA CHANDRA, JUDICIAL MEMBER SA No. 564/DEL/2018 [A/o ITA No.4410/DEL/2018 [A.Y. 2006-07]] SA No. 565/DEL/2018 [A/o ITA No.4411/DEL/2018 [A.Y. 2007-08]] SA No. 566/DEL/2018 [A/o ITA No.4412/DEL/2018 [A.Y. 2008-09]] SA No. 567/DEL/2018 [A/o ITA No.4413/DEL/2018 [A.Y. 2009-10]] SA No. 568/DEL/2018 [A/o ITA No.4415/DEL/2018 [A.Y. 2010-11]] SA No. 569/DEL/2018 [A/o ITA No.4417/DEL/2018 [A.Y. 2011-12]] & ITA No.4410/DEL/2018 [A.Y. 2006-07] ITA No.4411/DEL/2018 [A.Y. 2007-08] ITA No.4412/DEL/2018…

ACIT, CIRCLE-18(2), NOIDA vs. NOIDA TOLL BRIDGE CO. LTD., NOIDA

In the result, appeal of the assessee is allowed

ITA 4970/DEL/2018[2008-09]Status: DisposedITAT Delhi08 Aug 2023AY 2008-09

Bench: Shri N.K. Billaiya & Ms. Astha Chandra

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri G.C. Srivastava, Adv
Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘E’ BENCH, NEW DELHI BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER, AND MS. ASTHA CHANDRA, JUDICIAL MEMBER SA No. 564/DEL/2018 [A/o ITA No.4410/DEL/2018 [A.Y. 2006-07]] SA No. 565/DEL/2018 [A/o ITA No.4411/DEL/2018 [A.Y. 2007-08]] SA No. 566/DEL/2018 [A/o ITA No.4412/DEL/2018 [A.Y. 2008-09]] SA No. 567/DEL/2018 [A/o ITA No.4413/DEL/2018 [A.Y. 2009-10]] SA No. 568/DEL/2018 [A/o ITA No.4415/DEL/2018 [A.Y. 2010-11]] SA No. 569/DEL/2018 [A/o ITA No.4417/DEL/2018 [A.Y. 2011-12]] & ITA No.4410/DEL/2018 [A.Y. 2006-07] ITA No.4411/DEL/2018 [A.Y. 2007-08] ITA No.4412/DEL/2018…

ACIT, CIRCLE-18(2), NOIDA vs. NOIDA TOLL BRIDGE CO. LTD., NOIDA

In the result, appeal of the assessee is allowed

ITA 4969/DEL/2018[2007-08]Status: DisposedITAT Delhi08 Aug 2023AY 2007-08

Bench: Shri N.K. Billaiya & Ms. Astha Chandra

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri G.C. Srivastava, Adv
Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘E’ BENCH, NEW DELHI BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER, AND MS. ASTHA CHANDRA, JUDICIAL MEMBER SA No. 564/DEL/2018 [A/o ITA No.4410/DEL/2018 [A.Y. 2006-07]] SA No. 565/DEL/2018 [A/o ITA No.4411/DEL/2018 [A.Y. 2007-08]] SA No. 566/DEL/2018 [A/o ITA No.4412/DEL/2018 [A.Y. 2008-09]] SA No. 567/DEL/2018 [A/o ITA No.4413/DEL/2018 [A.Y. 2009-10]] SA No. 568/DEL/2018 [A/o ITA No.4415/DEL/2018 [A.Y. 2010-11]] SA No. 569/DEL/2018 [A/o ITA No.4417/DEL/2018 [A.Y. 2011-12]] & ITA No.4410/DEL/2018 [A.Y. 2006-07] ITA No.4411/DEL/2018 [A.Y. 2007-08] ITA No.4412/DEL/2018…

ACIT, CIRCLE-18(2), NOIDA vs. NOIDA TOLL BRIDGE CO. LTD., NOIDA

In the result, appeal of the assessee is allowed

ITA 4968/DEL/2018[2006-07]Status: DisposedITAT Delhi08 Aug 2023AY 2006-07

Bench: Shri N.K. Billaiya & Ms. Astha Chandra

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri G.C. Srivastava, Adv
Section 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘E’ BENCH, NEW DELHI BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER, AND MS. ASTHA CHANDRA, JUDICIAL MEMBER SA No. 564/DEL/2018 [A/o ITA No.4410/DEL/2018 [A.Y. 2006-07]] SA No. 565/DEL/2018 [A/o ITA No.4411/DEL/2018 [A.Y. 2007-08]] SA No. 566/DEL/2018 [A/o ITA No.4412/DEL/2018 [A.Y. 2008-09]] SA No. 567/DEL/2018 [A/o ITA No.4413/DEL/2018 [A.Y. 2009-10]] SA No. 568/DEL/2018 [A/o ITA No.4415/DEL/2018 [A.Y. 2010-11]] SA No. 569/DEL/2018 [A/o ITA No.4417/DEL/2018 [A.Y. 2011-12]] & ITA No.4410/DEL/2018 [A.Y. 2006-07] ITA No.4411/DEL/2018 [A.Y. 2007-08] ITA No.4412/DEL/2018…

INTIMATE FASHIONS (INDIA) PVT. LTD.,KANCHIPURAM vs. DCIT CORPORATE CIRCLE 2(2), CHENNAI

In the result, appeal filed by the assessee in IT (TP) A No

ITA 2725/CHNY/2019[2015-16]Status: DisposedITAT Chennai31 May 2023AY 2015-16

Bench: Shri Mahavir Singh, Hon’Ble & Shri Manjunatha.G, Hon’Bleit (Tp) A No.48/Chny/2019 It (Tp) A No.54/Chny/2018 & िनधा"रण वष" /Assessment Years: 2009-10, 2011-12, 2014-15 & 2015-16 M/S.Intimate Fashions (India)- V. The Dcit / Jcit, Pvt. Ltd., Corporate Circle-2(2), 517-519, Chennai. Tirupporur Kottamedu High Road, Nandhivaram Village, Guduvancheri-603 202. Kanchipuram District.

Section 143(3)Section 144C(5)

…hich is pre-requisite for making any payment. In so far as arguments of the assessee that in light of decisions of the Hon’ble Delhi High Court in the case of M/s.EKL appliances (supra) and also in the case of CIT v. Gujarat Guardian Ltd., reported in [2009] 222 CTR 526 IT (TP) A No.48/Chny/2019 IT (TP) A No.54/Chny/2018 & :: 14 :: (Delhi), we find that there is no dispute with regard to ratio laid down by the Hon’ble Delhi High Court in so far as cost benefit ratio, because, the AO cannot question necessity to incur such expenditure and also the benefit derived by the assessee by incurring cost. But, what i…

INTIMATE FASHIONS (INDIA) PVT. LTD.,KANCHEEPURAM vs. DCIT, CHENNAI

In the result, appeal filed by the assessee in IT (TP) A No

ITA 802/CHNY/2016[2011-12]Status: DisposedITAT Chennai31 May 2023AY 2011-12

Bench: Shri Mahavir Singh, Hon’Ble & Shri Manjunatha.G, Hon’Bleit (Tp) A No.48/Chny/2019 It (Tp) A No.54/Chny/2018 & िनधा"रण वष" /Assessment Years: 2009-10, 2011-12, 2014-15 & 2015-16 M/S.Intimate Fashions (India)- V. The Dcit / Jcit, Pvt. Ltd., Corporate Circle-2(2), 517-519, Chennai. Tirupporur Kottamedu High Road, Nandhivaram Village, Guduvancheri-603 202. Kanchipuram District.

Section 143(3)Section 144C(5)

…hich is pre-requisite for making any payment. In so far as arguments of the assessee that in light of decisions of the Hon’ble Delhi High Court in the case of M/s.EKL appliances (supra) and also in the case of CIT v. Gujarat Guardian Ltd., reported in [2009] 222 CTR 526 IT (TP) A No.48/Chny/2019 IT (TP) A No.54/Chny/2018 & :: 14 :: (Delhi), we find that there is no dispute with regard to ratio laid down by the Hon’ble Delhi High Court in so far as cost benefit ratio, because, the AO cannot question necessity to incur such expenditure and also the benefit derived by the assessee by incurring cost. But, what i…

VATIKA LTD.,NEW DELHI vs. DCIT, NEW DELHI

ITA 1512/DEL/2014[2008-09]Status: DisposedITAT Delhi14 Aug 2019AY 2008-09

Bench: Smt Beena A Pillai & Shri Prashant Maharishi

For Appellant: Shri C.S. Aggarwal, Sr. AdvFor Respondent: Smt Naina Soin Kapil, Sr. DR
Section 195Section 250Section 251(1)(a)Section 251(2)Section 271Section 40a

…is no concept of deferred revenue expenditure in the income tax. (i) CIT vs. Citi Financial Consumer Fin. Ltd., 335 ITR 29 (Del.) (SLP dismissed on 21.11.2011) (ii) CIT vs. Bharat Aluminium Co. Ltd., 303 ITR 256 (Del.) (iii) CIT vs. Gujarat Guardian Ltd., 222 CTR 526 (Del.) (iv) CIT vs. Jai Parabolic Springs Ltd., 306 ITR 42 (Del.) (v) CIT vs. Diamond Products Ltd., 177 Taxman 331 (Del.) (vi) CIT vs. Info Vergix Technologies Ltd., 323 ITR 52 (Del.) (vii) CIT vs. Munjal Showa ltd., 329 ITR 449 (Del.) (viii) CIT vs. Industrial Finances Corpn. of India Ltd., 185 Taxman 296 (Del.) (ix) CIT vs. Denso India Ltd.,…

DCIT, NEW DELHI vs. M/S. INDUS TOWERS LTD., NEW DELHI

Appeal is allowed

ITA 2242/DEL/2014[2009-10]Status: DisposedITAT Delhi07 Jun 2019AY 2009-10

Bench: Shri G. D. Agrawal & Ms Suchitra Kamble

Section 133(6)Section 143(1)Section 143(2)Section 37(1)Section 44A

…DELHI BENCH: ‘C’ NEW DELHI BEFORE SHRI G. D. AGRAWAL, VICE PRESIDENT AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER I.T.A. No.2242/DEL/2014 (A.Y 2009-10) DCIT Vs Indus Towers Ltd. Circle-11(1) Bharti Cresent-1 New Delhi Nelson Mandela Road, Vassant Kunj, Phase-2 New Delhi AABC17776B (APPELLANT) (RESPONDENT) I.T.A. No.1040/DEL/2014 (A.Y 2009-10) Indus Towers Ltd. Vs Addl. CIT(A) Building No. 10, Tower A, Range11 4th Floor, DLF Cyber City, Phase-II New Delhi Gurgaon AABC17776B (APPELLANT) (RESPONDENT) Appellant by Sh. Ajay Vohra, Sr. Adv Respondent by Sh. Ravi Sharma, Adv., Ms. Poonam Ahuja, CA Date of Hearing…

INDUS TOWERS LTD.,GURGAON vs. ADDL. CIT, NEW DELHI

Appeal is allowed

ITA 1040/DEL/2014[2009-10]Status: DisposedITAT Delhi07 Jun 2019AY 2009-10

Bench: Shri G. D. Agrawal & Ms Suchitra Kamble

Section 133(6)Section 143(1)Section 143(2)Section 37(1)Section 44A

…DELHI BENCH: ‘C’ NEW DELHI BEFORE SHRI G. D. AGRAWAL, VICE PRESIDENT AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER I.T.A. No.2242/DEL/2014 (A.Y 2009-10) DCIT Vs Indus Towers Ltd. Circle-11(1) Bharti Cresent-1 New Delhi Nelson Mandela Road, Vassant Kunj, Phase-2 New Delhi AABC17776B (APPELLANT) (RESPONDENT) I.T.A. No.1040/DEL/2014 (A.Y 2009-10) Indus Towers Ltd. Vs Addl. CIT(A) Building No. 10, Tower A, Range11 4th Floor, DLF Cyber City, Phase-II New Delhi Gurgaon AABC17776B (APPELLANT) (RESPONDENT) Appellant by Sh. Ajay Vohra, Sr. Adv Respondent by Sh. Ravi Sharma, Adv., Ms. Poonam Ahuja, CA Date of Hearing…

M/S MFAR DEVELOPERS PVT LTD ,BANGALORE vs. THE DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-4(1)(2), BANGALORE

In the result, the assessee’s appeal for assessment year 2012-13 is partly allowed

ITA 731/BANG/2018[2014-15]Status: DisposedITAT Bangalore24 Apr 2019AY 2014-15

Bench: Shri B.R. Baskaran & Shri Pavan Kumar Gadale1. Ita Nos.1649/Bang/2017 (Assessment Year: 2012-13) 2. Ita No.730/Bang/2018 (Assessment Year: 2013-14) & 3. Ita No.731/Bang/2018 (Assessment Year; 2014-15) M/S.Mfar Developers Pvt. Ltd. No.3, Lavelle Road, Bengaluru-560 001. … Appellant Pan:Aafcm 6271 M Vs. 1-2. Assistant Commissioner Of Income-Tax, Circle 4(1)(2), Bengaluru. 3. Deputy Commissioner Of Income-Tax, Circle 4(1)(2), Bengaluru. … Respondent Appellant By : Shri K.K.Chythanya, Advocate. Respondent By : Dr. P.V.Pradeep Kumar, Addl.Cit(Dr) Date Of Hearing: 22/03/2019 Date Of Pronouncement: 24/04/2019 O R D E R Per Pavan Kumar Gadale, Jm: The Assessee Has Filed Appeals Against Different Orders Of The Cit(A) For Assessment Years 2012-13, 2013-14 & 2014- 15. Ita Nos.1649/Bang/2017 & 730 & 731/Bang/2018 Page 2 Of 16 2. As Far As Ground No.2 In Respect Of Disallowance Of Proportionate Interest U/S 24(B) Of The Income-Tax Act,1961 ['The Act' For Short], The Assessee Has Raised Similar Grounds Of Appeal For Assessment Years 2012-13, 2013-13 & 2014-15. Similarly, For The Assessment Year 2012-13, The Assessee Has Raised An Alternative Plea To Allow Interest U/S 36(1)(Iii) Which Is Also Ground Of Appeal In Assessment Years 2013-14 & 2014-15. For The Assessment Year 2012-13, The Assessee Raised Ground For Allowance Of Deduction Towards Processing Fees & Pre-Payment Charges U/S 24(B) Of The Act. For The Assessment Year 2013-14, The Assessee Has Raised A Ground For Disallowance Of Rs.25,77,78/- Under The Provisions Of Section 14A Of The Act.

For Appellant: Shri K.K.Chythanya, AdvocateFor Respondent: Dr. P.V.Pradeep Kumar, Addl.CIT(DR)
Section 14ASection 24Section 36Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, BENGALURU BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER and SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER 1. ITA Nos.1649/Bang/2017 (Assessment year: 2012-13) 2. ITA No.730/Bang/2018 (Assessment year: 2013-14) and 3. ITA No.731/Bang/2018 (Assessment year; 2014-15) M/s.Mfar Developers Pvt. Ltd. No.3, Lavelle Road, Bengaluru-560 001. … Appellant PAN:AAFCM 6271 M Vs. 1-2. Assistant Commissioner of Income-tax, Circle 4(1)(2), Bengaluru. 3. Deputy Commissioner of Income-tax, Circle 4(1)(2), Bengaluru. … Respondent Appellant by : Shri K.K.Chythanya, Advocate. Respondent b…

M/S MFAR DEVELOPERS PVT LTD ,BANGALORE vs. THE ASSISTAT COMMISSIONER OF INCOME TAX CIRCLE-4(1)(2), BANGALORE

In the result, the assessee’s appeal for assessment year 2012-13 is partly allowed

ITA 730/BANG/2018[2013-14]Status: DisposedITAT Bangalore24 Apr 2019AY 2013-14

Bench: Shri B.R. Baskaran & Shri Pavan Kumar Gadale1. Ita Nos.1649/Bang/2017 (Assessment Year: 2012-13) 2. Ita No.730/Bang/2018 (Assessment Year: 2013-14) & 3. Ita No.731/Bang/2018 (Assessment Year; 2014-15) M/S.Mfar Developers Pvt. Ltd. No.3, Lavelle Road, Bengaluru-560 001. … Appellant Pan:Aafcm 6271 M Vs. 1-2. Assistant Commissioner Of Income-Tax, Circle 4(1)(2), Bengaluru. 3. Deputy Commissioner Of Income-Tax, Circle 4(1)(2), Bengaluru. … Respondent Appellant By : Shri K.K.Chythanya, Advocate. Respondent By : Dr. P.V.Pradeep Kumar, Addl.Cit(Dr) Date Of Hearing: 22/03/2019 Date Of Pronouncement: 24/04/2019 O R D E R Per Pavan Kumar Gadale, Jm: The Assessee Has Filed Appeals Against Different Orders Of The Cit(A) For Assessment Years 2012-13, 2013-14 & 2014- 15. Ita Nos.1649/Bang/2017 & 730 & 731/Bang/2018 Page 2 Of 16 2. As Far As Ground No.2 In Respect Of Disallowance Of Proportionate Interest U/S 24(B) Of The Income-Tax Act,1961 ['The Act' For Short], The Assessee Has Raised Similar Grounds Of Appeal For Assessment Years 2012-13, 2013-13 & 2014-15. Similarly, For The Assessment Year 2012-13, The Assessee Has Raised An Alternative Plea To Allow Interest U/S 36(1)(Iii) Which Is Also Ground Of Appeal In Assessment Years 2013-14 & 2014-15. For The Assessment Year 2012-13, The Assessee Raised Ground For Allowance Of Deduction Towards Processing Fees & Pre-Payment Charges U/S 24(B) Of The Act. For The Assessment Year 2013-14, The Assessee Has Raised A Ground For Disallowance Of Rs.25,77,78/- Under The Provisions Of Section 14A Of The Act.

For Appellant: Shri K.K.Chythanya, AdvocateFor Respondent: Dr. P.V.Pradeep Kumar, Addl.CIT(DR)
Section 14ASection 24Section 36Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, BENGALURU BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER and SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER 1. ITA Nos.1649/Bang/2017 (Assessment year: 2012-13) 2. ITA No.730/Bang/2018 (Assessment year: 2013-14) and 3. ITA No.731/Bang/2018 (Assessment year; 2014-15) M/s.Mfar Developers Pvt. Ltd. No.3, Lavelle Road, Bengaluru-560 001. … Appellant PAN:AAFCM 6271 M Vs. 1-2. Assistant Commissioner of Income-tax, Circle 4(1)(2), Bengaluru. 3. Deputy Commissioner of Income-tax, Circle 4(1)(2), Bengaluru. … Respondent Appellant by : Shri K.K.Chythanya, Advocate. Respondent b…

M/S MFAR DEVELOPERS PVT LTD ,BANGALORE vs. THE ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE-4(1)(2), BANGALORE

In the result, the assessee’s appeal for assessment year 2012-13 is partly allowed

ITA 1649/BANG/2017[2012-13]Status: DisposedITAT Bangalore24 Apr 2019AY 2012-13

Bench: Shri B.R. Baskaran & Shri Pavan Kumar Gadale1. Ita Nos.1649/Bang/2017 (Assessment Year: 2012-13) 2. Ita No.730/Bang/2018 (Assessment Year: 2013-14) & 3. Ita No.731/Bang/2018 (Assessment Year; 2014-15) M/S.Mfar Developers Pvt. Ltd. No.3, Lavelle Road, Bengaluru-560 001. … Appellant Pan:Aafcm 6271 M Vs. 1-2. Assistant Commissioner Of Income-Tax, Circle 4(1)(2), Bengaluru. 3. Deputy Commissioner Of Income-Tax, Circle 4(1)(2), Bengaluru. … Respondent Appellant By : Shri K.K.Chythanya, Advocate. Respondent By : Dr. P.V.Pradeep Kumar, Addl.Cit(Dr) Date Of Hearing: 22/03/2019 Date Of Pronouncement: 24/04/2019 O R D E R Per Pavan Kumar Gadale, Jm: The Assessee Has Filed Appeals Against Different Orders Of The Cit(A) For Assessment Years 2012-13, 2013-14 & 2014- 15. Ita Nos.1649/Bang/2017 & 730 & 731/Bang/2018 Page 2 Of 16 2. As Far As Ground No.2 In Respect Of Disallowance Of Proportionate Interest U/S 24(B) Of The Income-Tax Act,1961 ['The Act' For Short], The Assessee Has Raised Similar Grounds Of Appeal For Assessment Years 2012-13, 2013-13 & 2014-15. Similarly, For The Assessment Year 2012-13, The Assessee Has Raised An Alternative Plea To Allow Interest U/S 36(1)(Iii) Which Is Also Ground Of Appeal In Assessment Years 2013-14 & 2014-15. For The Assessment Year 2012-13, The Assessee Raised Ground For Allowance Of Deduction Towards Processing Fees & Pre-Payment Charges U/S 24(B) Of The Act. For The Assessment Year 2013-14, The Assessee Has Raised A Ground For Disallowance Of Rs.25,77,78/- Under The Provisions Of Section 14A Of The Act.

For Appellant: Shri K.K.Chythanya, AdvocateFor Respondent: Dr. P.V.Pradeep Kumar, Addl.CIT(DR)
Section 14ASection 24Section 36Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, BENGALURU BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER and SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER 1. ITA Nos.1649/Bang/2017 (Assessment year: 2012-13) 2. ITA No.730/Bang/2018 (Assessment year: 2013-14) and 3. ITA No.731/Bang/2018 (Assessment year; 2014-15) M/s.Mfar Developers Pvt. Ltd. No.3, Lavelle Road, Bengaluru-560 001. … Appellant PAN:AAFCM 6271 M Vs. 1-2. Assistant Commissioner of Income-tax, Circle 4(1)(2), Bengaluru. 3. Deputy Commissioner of Income-tax, Circle 4(1)(2), Bengaluru. … Respondent Appellant by : Shri K.K.Chythanya, Advocate. Respondent b…

ACIT, MORADABAD vs. M/S. JUBILANT ORGANOSYES LTD., UTTAR PRADESH

The appeal is dismissed

ITA 4975/DEL/2012[2008-09]Status: DisposedITAT Delhi12 Mar 2019AY 2008-09

Bench: Smt Beena A. Pillai & Shri Prashant Maharishi

For Appellant: Shri R.M. Gupta, AdvFor Respondent: Shri J. K. Mishra, CIT DR
Section 115JSection 43(1)

…ring to phrase “any service fee or other charge in respect of moneys borrowed or debt incurred or in respect of any credit facility which has not been utilized . Similar question came before Hon‟ble Delhi High Court in case of CIT vs. Gujarat Guardian [(2009) 222 CTR 526 (Del)] wherein issue was also whether deduction towards interest be allowed in one lump sum as claimed by assessee or deferred over a period of time as sought to be done by revenue and Hon‟ble Court held in Para 17 and 17.1 that in terms of section 43B(d) once it is ascertained that payment is in nature of 'interest' in terms of section 36(1)(iii…

ACIT, MORADABAD vs. M/S JUBLIANT ORGANOSYS LTD., UTTAR PRADESH

The appeal is dismissed

ITA 2596/DEL/2011[2007-08]Status: DisposedITAT Delhi12 Mar 2019AY 2007-08

Bench: Smt Beena A. Pillai & Shri Prashant Maharishi

For Appellant: Shri R.M. Gupta, AdvFor Respondent: Shri J. K. Mishra, CIT DR
Section 115JSection 43(1)

…ring to phrase “any service fee or other charge in respect of moneys borrowed or debt incurred or in respect of any credit facility which has not been utilized . Similar question came before Hon‟ble Delhi High Court in case of CIT vs. Gujarat Guardian [(2009) 222 CTR 526 (Del)] wherein issue was also whether deduction towards interest be allowed in one lump sum as claimed by assessee or deferred over a period of time as sought to be done by revenue and Hon‟ble Court held in Para 17 and 17.1 that in terms of section 43B(d) once it is ascertained that payment is in nature of 'interest' in terms of section 36(1)(iii…

JUBILANT ORGANOSYS LTD.,NOIDA vs. ADDL. CIT, MORADABAD

The appeal is dismissed

ITA 2497/DEL/2011[2007-08]Status: DisposedITAT Delhi12 Mar 2019AY 2007-08

Bench: Smt Beena A. Pillai & Shri Prashant Maharishi

For Appellant: Shri R.M. Gupta, AdvFor Respondent: Shri J. K. Mishra, CIT DR
Section 115JSection 43(1)

…ring to phrase “any service fee or other charge in respect of moneys borrowed or debt incurred or in respect of any credit facility which has not been utilized . Similar question came before Hon‟ble Delhi High Court in case of CIT vs. Gujarat Guardian [(2009) 222 CTR 526 (Del)] wherein issue was also whether deduction towards interest be allowed in one lump sum as claimed by assessee or deferred over a period of time as sought to be done by revenue and Hon‟ble Court held in Para 17 and 17.1 that in terms of section 43B(d) once it is ascertained that payment is in nature of 'interest' in terms of section 36(1)(iii…

M/S. CHENNAI PETROLEUM CORPORATION LTD.,CHENNAI vs. ACIT, CHENNAI

In the result, both the assessee’s and the Revenue’s appeals are partly allowed and partly allowed for statistical purposes

ITA 1858/CHNY/2011[2004-05]Status: DisposedITAT Chennai05 Dec 2017AY 2004-05

Bench: Shri Sanjay Arora & Shri George Mathanआयकर अपील सं./Ita No.1858/Mds/2011 "नधा"रण वष" / Assessment Year : 2004-05 Chennai Petroleum Corporation Ltd., Asst. Commissioner Of Income Refinery House, Manali, Vs. Tax, Chennai – 600 068 Company Circle-I(3), [Pan: Aaacm 4392C] Chennai – 600 034 (अपीलाथ" /Appellant) (""यथ"/Respondent)

For Appellant: AdvocateFor Respondent: 07.09.2017
Section 143(3)Section 2Section 28Section 36(1)(iii)

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL BENCH ‘B’, CHENNAI "ी संजय अरोड़ा, लेखा सद"य एवं "ी जी. जॉज" माथन, "या"यक सद"य के सम" BEFORE SHRI SANJAY ARORA, ACCOUNTANT MEMBER AND SHRI GEORGE MATHAN, JUDICIAL MEMBER आयकर अपील सं./ITA No.1858/Mds/2011 "नधा"रण वष" / Assessment Year : 2004-05 Chennai Petroleum Corporation Ltd., Asst. Commissioner of Income Refinery House, Manali, Vs. Tax, Chennai – 600 068 Company Circle-I(3), [PAN: AAACM 4392C] Chennai – 600 034 (अपीलाथ" /Appellant) (""यथ"/Respondent) आयकर अपील सं./ITA No.1980/Mds/2011 "नधा"रण वष" / Assessment Year : 2004-05 Dy. Comm…

DCIT, NEW DELHI vs. M/S. VODAFONE MOBILE SERVICES LTD., NEW DELHI

In the result, all the seven appeals of the Revenue are dismissed

ITA 4723/DEL/2013[2001-02]Status: DisposedITAT Delhi09 Jun 2017AY 2001-02

Bench: Sh. O.P. Kant & Sh. Kuldip Singhsl. No.

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘D’, NEW DELHI BEFORE SH. O.P. KANT, ACCOUNTANT MEMBER AND SH. KULDIP SINGH, JUDICIAL MEMBER Sl. No. ITA Nos. Assessment Years 1. 4723/Del/2013 2001-02 2. 4724/Del/2013 2003-04 3. 4725/Del/2013 2003-04 4. 4726/Del/2013 2004-05 5. 4727/Del/2013 2005-06 6. 4728/Del/2013 2006-07 7. 4729/Del/2013 2007-08 Vs. Vodafone Mobile Services Ltd. DCIT, Circle -17(1), New Delhi (Formerly known as Hutchison Essar Telecom Ltd. ), C – 48, Okhla Industrial Area, Phase – II, New Delhi PAN : AAACS4457Q (Appellant) (Respondent) Department by Sh. Naveen Chandra, CIT(DR) & Sh. Umesh Ch…

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CIT v. Gujarat Guardian Ltd. (222 CTR 526) — Cited in 25 Judgments | BharatTax