CIT v. Khedut Sahakari Khand Udyog Mandli

104 ITR 206Reported decision#21870 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,487 Indian tax judgments — from 2021 to 2022.

Judgments citing CIT v. Khedut Sahakari Khand Udyog Mandli

Shivam Developers, Godadra vs. ITO, Surat

In the result, appeal of the assessee is allowed

ITA 76/SRT/2020[2015-16]Status: DisposedITAT Surat11 Nov 2022AY 2015-16

Bench: Shri Pawan Singh, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./Ita No.76/Srt/2020 ("नधा"रणवष" / Assessment Year: (2015-16) (Physical Court Hearing) Shivam Developers, Vs. The Pr. Cit-2, 141, Khodiyar Residency, Surat. Godadra, Surat-395010. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Acffs4002D (Appellant) (Respondent) Assessee By Shri Sapnesh Sheth, Ca Respondent By Shri Ritesh Mishra, Cit-Dr Date Of Hearing 06/10/2022 Date Of Pronouncement 11/11/2022

Section 115Section 115BSection 131Section 133ASection 143(3)Section 263Section 37Section 40Section 69A

…would be allowable deduction irrespective of whether such funds are utilized for incurring revenue or capital expenditure. Reference in this regard can be made right from the the decision of this Court in the case of CIT v. Khedut Sahakari Khand Udyog Mandli, 104 ITR 206. This view was reiterated by this Court in the case of Gujarat State Fertilizer & Chemicals Ltd v. Asst. CIT, (2009) 313 ITR 244 (Guj) as also by the Apex Court in the case of Deputy CIT v. Core Health Care Ltd., (2008) 298 ITR 194(SC). Therefore, the said ground does not hold valid. With respect to second question, we may notice that the assesse…

Assistant Commissioner of Income Tax, Valsad Circle, Valsad vs. M/S. Mangaldeep, Valsad

In the result, appeals in ITA No

ITA 699/SRT/2018[2015-16]Status: DisposedITAT Surat26 Jan 2022AY 2015-16

Bench: Shripawan Singh, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.699/Srt/2018 ("नधा"रणवष" / Assessment Years: (2015-16) (Virtual Court Hearing) The Acit, Valsad Circle, Vs. M/S. Mangaldeep, 1St Floor, Shankeshwar Complex, Valsad. Dhobiwad, Valsad, Valsad-396001. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aahfm7130L (Appellant) (Respondent) Cross Objection No.11/Srt/2021 [Arising In Ita No.699/Srt/2018] ("नधा"रणवष" / Assessment Years: (2015-16) (Virtual Court Hearing) M/S. Mangaldeep, Vs. The Acit, Valsad Circle, 1St Floor, Shankeshwar Complex, Valsad. Dhobiwad, Valsad, Valsad-396001. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aahfm7130L (Applicant-Co-Objector) (Respondent)

Section 133ASection 143(2)Section 143(3)Section 14ASection 36(1)(va)Section 69A

…nds would be allowable deduction irrespective of whether such funds are utilized for incurring revenue or capital expenditure. Reference in this regard can be made right from the decision of this Court in the case of CIT v. Khedut Sahakari Khand Udyog Mandli, 104 ITR 206. This view was reiterated by this Court in the case of Gujarat State Fertilizer & Chemicals Ltd v. Asst. CIT, (2009) 313 ITR 244 (Guj) as also by the Apex Court in ITA.699/SRT/2018 & CO.11/SRT/2021 AYs.2015-16 M/s Mangaldeep the case of Deputy CIT v. Core Health Care Ltd., (2008) 298 ITR 194(SC). Therefore, the said ground does not hold valid. Wi…

M/S. Shubh Enterprise, Surat vs. Pr. CIT-1, Surat

In the result, the appeal of the assessee is allowed

ITA 317/SRT/2018[2013-14]Status: DisposedITAT Surat09 Nov 2021AY 2013-14

Bench: Shripawan Singh, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.317/Srt/2018 (िनधा"रणवष" / Assessment Year: (2013-14) (Virtual Court Hearing) M/S Shubh Enterprise Principal Commissioner Of Income V Tp Scheme No.14, Plot No.42, Opp. Tax-1, Aayakar Bhawan, Majura S. Recent Residency, Pal Village, Surat Gate, Surat-395002 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Abzfs 6271 K (Appellant ) (Respondent)

For Appellant: Shri Sapnesh R Sheth, C.AFor Respondent: Shri Sreenivas T Bidari, CIT-DR

Section 115BSection 131Section 133Section 143Section 143(3)Section 184Section 263Section 40

…nds would be allowable deduction irrespective of whether such funds are utilized for incurring revenue or capital expenditure. Reference in this regard can be made right from the decision of this Court in the case of CIT v. Khedut Sahakari Khand Udyog Mandli, 104 ITR 206.This view was reiterated by this Court in the case of Gujarat State Fertilizer &Chemicals Ltd. v. Asst. CIT, (2009) as also by the Apex Court in the case of Deputy CIT v. Core Health Care Ltd., (2008) 298 ITR 194 (SC). Therefore, the said ground does not hold valid. With respect to second question, we may notice that the assessee's stand is that…