CIT v. J.K. Industries (P.) Ltd.

148 ITR 560High Court1984#14986 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2022.

Judgments citing CIT v. J.K. Industries (P.) Ltd.

MESERS GRAND MUMTAZ RESORTS,KASHMIR vs. INCOME TAX OFFICER, WARD 3 (5), KASHMIR

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

ITA 314/ASR/2018[2012-13]Status: DisposedITAT Amritsar16 Jun 2022AY 2012-13

Bench: Sh. Kul Bharat

For Appellant: None (Written submission)For Respondent: Sh. Manpreet Singh Duggal, Sr, DR
Section 143(3)

…it as capital expenditure instead of Revenue expenditure. The assessee for this opposition that the expenditure is of revenue nature placed reliance on the following case laws: “1. Addl. CIT v. India United Mills Ltd. 141 ITR 399 (Bom) 2. CIT v. Rex Talkies 148 ITR 560 (Kar) 3. Landmark Automobiles Pvt. Ltd. v. ITD (ITA No. 333/Ahd/2011)” The contention of the Ld. DR is that the assessee could not prove that he has not enjoyed enduring benefit of such expenditure. I find force into this contention of the Ld. Sr. DR that there is no material suggesting that expenditure did not give enduring benefit to the asses…

DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-1(3), BANGALORE vs. M/S COFFEEDAY GLOBAL LIMITED , BANGALORE

In the result, the appeals of the Revenue are partly allowed

ITA 3041/BANG/2018[2014-15]Status: DisposedITAT Bangalore24 Feb 2020AY 2014-15

Bench: S/Shri Chandra Poojari, Am & Smt. Beena Pillai, Jm Ita Nos. 3040 & 3041/Bang/2018 Assessment Years: 2013-14 & 2014-15 The Deputy Commissioner Of Vs. M/S. Coffee Day Global Limited, Income-Tax, Central Circle-1(3), No.23/2, Coffeeday Square, 3Rd Floor, C.R. Building, Vittal Mallya Road, Queen’S Road, Bengaluru-560 001. Bengaluru-560 001. [Pan: Aabca 5291P]

Section 14ASection 32(1)(iia)Section 43A

…Ltd (2010) 194 Taxman 91 (Mad) ii) Digital Equipment India Ltd V. Dy. CIT (2006) 103 TTJ 329 (Bang - ITAT) iii) CIT V. Escorts Finance Ltd (2006) 155 Taxman 559 (Delhi) iv) Fition Hotel V. ITO (2008 40-A BCA) 293 - ITAT- Mumbai) v) CIT V. Rex Talkies (1984) 148 ITR 560 (Kar) vi) CIT V. B.V.Ramachandrappa & Sons (1991) 191 ITR 34 (Kar) vii) CIT V. HEDE Consultancy (P) Ltd (2003) 127 Taxman 597 (Bom) viii) CIT V. Bharat Commercial Corpn., (1997) 226 ITR 242 (Pat) ix) Banashankari Medial & Oncology Research Centre Ltd V. Asstt. CIT (IT Appeal No.1217/Bang/07) (Bang- ITAT). (x) CIT vs. Reliance Industries Ltd.…

DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-1(3), BANGALORE vs. M/S COFFEEDAY GLOBAL LIMITED , BANGALORE

In the result, the appeals of the Revenue are partly allowed

ITA 3040/BANG/2018[2013-14]Status: DisposedITAT Bangalore24 Feb 2020AY 2013-14

Bench: S/Shri Chandra Poojari, Am & Smt. Beena Pillai, Jm Ita Nos. 3040 & 3041/Bang/2018 Assessment Years: 2013-14 & 2014-15 The Deputy Commissioner Of Vs. M/S. Coffee Day Global Limited, Income-Tax, Central Circle-1(3), No.23/2, Coffeeday Square, 3Rd Floor, C.R. Building, Vittal Mallya Road, Queen’S Road, Bengaluru-560 001. Bengaluru-560 001. [Pan: Aabca 5291P]

Section 14ASection 32(1)(iia)Section 43A

…Ltd (2010) 194 Taxman 91 (Mad) ii) Digital Equipment India Ltd V. Dy. CIT (2006) 103 TTJ 329 (Bang - ITAT) iii) CIT V. Escorts Finance Ltd (2006) 155 Taxman 559 (Delhi) iv) Fition Hotel V. ITO (2008 40-A BCA) 293 - ITAT- Mumbai) v) CIT V. Rex Talkies (1984) 148 ITR 560 (Kar) vi) CIT V. B.V.Ramachandrappa & Sons (1991) 191 ITR 34 (Kar) vii) CIT V. HEDE Consultancy (P) Ltd (2003) 127 Taxman 597 (Bom) viii) CIT V. Bharat Commercial Corpn., (1997) 226 ITR 242 (Pat) ix) Banashankari Medial & Oncology Research Centre Ltd V. Asstt. CIT (IT Appeal No.1217/Bang/07) (Bang- ITAT). (x) CIT vs. Reliance Industries Ltd.…

M/S.KOVILAKAM HOTEL P LTD,THRISSUR vs. THE ACIT,, THRISSUR

In the result, the appeal of the assessee is allowed

ITA 715/COCH/2019[2011-12]Status: DisposedITAT Cochin18 Feb 2020AY 2011-12

Bench: Shri George George K.

Section 143(2)Section 37(1)

…esent an inviting appearance to the customers assembled there. Accordingly the Tribunal was right in its conclusion that the expenses were allowable as a deduction u/s. 37 of the Act”. ii) The Hon’ble Karnataka High Court in the case of CIT vs. Rex Talkies (148 ITR 560) has held that expenditure incurred to run its business more 14 I.T.A. No.715/Coch/2019 efficiently or more profitable without touching the fixed asset/capital is an allowable revenue expenditure. The Hon’ble High Court held as follows: “That from the nature of the expenditure that the assessee had to incur towards effecting repairs to the ce…

ADDLL. CIT, NEW DELHI vs. M/S RAMBAGH PALACE HOTEL PVT. LTD.,, NEW DELHI

In the result disallowance made by Ld

ITA 3801/DEL/2009[2006-07]Status: DisposedITAT Delhi18 Apr 2017AY 2006-07

Bench: Shri H.S.Sidhu & Shri Prashant Maharishirambagh Palace Hotels Pvt. Ltd, Vs. Ito, C/O Pricewater House Coopers Ward-15(2), Pvt. Ltd, New Delhi Sucheta Bhawan, (Gate No. 2, 3Rd Floor) 11-A, New Delhi Pan:Aaach6899P (Appellant) (Respondent) Addll. Cit, Vs. Rambagh Palace Hotels Pvt. Ltd, Range- 15(1), Cr Building, C/O Pricewater House Coopers Pvt. New Delhi Ltd, Sucheta Bhawan, (Gate No. 2, 3Rd Floor) 11-A, New Delhi Pan:Aaach6899P (Appellant) (Respondent) Rambagh Palace Hotels Pvt. Ltd, Vs. Dcit C/O Pricewater House Coopers Ward-15(1), Pvt. Ltd, New Delhi Sucheta Bhawan, (Gate No. 2, 3Rd Floor) 11-A, New Delhi

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri FR Meena, Sr. DR
Section 143(3)

…otel Control (P.) Ltd. [2004] 136 Taxman 312/265 ITR 109 (Uttaranchal)  CIT Vs. I.C.I. (India) Pvt. Ltd: 139 ITR 105 (CAL)  ACIT Vs India United Mills Limited: 143 ITR 399 (BOM)  CIT Vs. J.K. Industries (P.) Ltd. : 125 ITR 218 (CAL)  CIT Vs. Rex Talkies : 148 ITR 560 (KAR)  CIT Vs. Oxford University Press : 108 ITR 166 (BOM)  CIT Vs. Dasaprakash.: 114 ITR 210 (MAD)  Gulamhussein Ebrahim Matcheswalla (By His Legal Heirs) Vs. CIT : 097 ITR 24 (BOM) Rambagh Palace Hotels Private Limited ITA No 3605 & 3801/Del/2009 A Y 2006-07 ITA No 1693 & 2078/Del/2013 A Y 2009-10  Indian Hotels Company Ltd. Vs. Inspecting…

RAMABAGH PALACE HOTELS PVT. LTD,NEW DELHI vs. ITO, NEW DELHI

In the result disallowance made by Ld

ITA 3605/DEL/2009[2006-07]Status: DisposedITAT Delhi18 Apr 2017AY 2006-07

Bench: Shri H.S.Sidhu & Shri Prashant Maharishirambagh Palace Hotels Pvt. Ltd, Vs. Ito, C/O Pricewater House Coopers Ward-15(2), Pvt. Ltd, New Delhi Sucheta Bhawan, (Gate No. 2, 3Rd Floor) 11-A, New Delhi Pan:Aaach6899P (Appellant) (Respondent) Addll. Cit, Vs. Rambagh Palace Hotels Pvt. Ltd, Range- 15(1), Cr Building, C/O Pricewater House Coopers Pvt. New Delhi Ltd, Sucheta Bhawan, (Gate No. 2, 3Rd Floor) 11-A, New Delhi Pan:Aaach6899P (Appellant) (Respondent) Rambagh Palace Hotels Pvt. Ltd, Vs. Dcit C/O Pricewater House Coopers Ward-15(1), Pvt. Ltd, New Delhi Sucheta Bhawan, (Gate No. 2, 3Rd Floor) 11-A, New Delhi

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri FR Meena, Sr. DR
Section 143(3)

…otel Control (P.) Ltd. [2004] 136 Taxman 312/265 ITR 109 (Uttaranchal)  CIT Vs. I.C.I. (India) Pvt. Ltd: 139 ITR 105 (CAL)  ACIT Vs India United Mills Limited: 143 ITR 399 (BOM)  CIT Vs. J.K. Industries (P.) Ltd. : 125 ITR 218 (CAL)  CIT Vs. Rex Talkies : 148 ITR 560 (KAR)  CIT Vs. Oxford University Press : 108 ITR 166 (BOM)  CIT Vs. Dasaprakash.: 114 ITR 210 (MAD)  Gulamhussein Ebrahim Matcheswalla (By His Legal Heirs) Vs. CIT : 097 ITR 24 (BOM) Rambagh Palace Hotels Private Limited ITA No 3605 & 3801/Del/2009 A Y 2006-07 ITA No 1693 & 2078/Del/2013 A Y 2009-10  Indian Hotels Company Ltd. Vs. Inspecting…

CIT v. J.K. Industries (P.) Ltd. (148 ITR 560) — Cited in 6 Judgments | BharatTax