CIT v. Konkan Marine Agencies

313 ITR 308High Court2009#5512 most cited

What is CIT v. Konkan Marine Agencies authority for?

Payments made by a business to labour unions or workers to ensure timely and emergency cargo handling are not prohibited by law and are thus deductible business expenses, even if receipts are not obtained from individual workers or payments are not made by cheque.

21

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2025.

Also referred to as

CIT v. Konkan Marine Agencies · 313 ITR 308 · section 37(1) · illegal payment · prohibited by law · prevailing practice in trade · payment to labour union · emergency operations cargo handling · deductibility of expenses

Sections most often in play

Section 133(6)Section 143(2) of the ActSection 143(3)Section 143(3) r.w.s. 143(3A) & 443(3B) of the ActSection 1961Section 250 of the Income Tax ActSection 271(1)(c)Section 37(1)

Issues it is cited on

illegal paymentexplanation to section 37prohibited by lawrule of consistencysection 44adsection 153a(1)regular assessmentreopening of assessmentsection 132(4)genuineness of the transactionsection 37section 44ab

Judgments citing CIT v. Konkan Marine Agencies

DEVIKA BUILDESTATE PRIVATE LIMITED,JAIPUR vs. INCOME TAX OFFICER, JAIPUR

In the result, the appeal of the assessee is allowed

ITA 525/JPR/2025[2012-13]Status: DisposedITAT Jaipur21 Jul 2025AY 2012-13

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Sh. Vinod Kumar Gupta, CAFor Respondent: Sh. Gautam Singh Choudhary, Addl. CIT
Section 133(6)Section 142(1)Section 143(2)Section 143(3)Section 271(1)(c)

…accounts of assessee have not been rejected by the ld. AO. Without rejecting the books of accounts, the ld. AO cannot make any adhoc disallowance of any expenditure. 9.2 Further, Hon’ble jurisdictional High Court in the case of CIT Vs. Konkan Marine Agencies (313 ITR 308) held as under: “Held, dismissing the appeal, that taking into consideration the assessee’s business and the prevailing practice in the trade, whereby payments had to be made by firms like the assessee in order to ensure that the work of handling goods was done within reasonable time and emergency operations of cargo handling were done beyond wor…

DANAYYA SHAVAPURTAYYA MATHA ,VIJAYAPUR vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-1, VIJAYAPUR

In the result, both the appeals in ITA Nos

ITA 1286/BANG/2024[2014-15]Status: DisposedITAT Bangalore08 Aug 2024AY 2014-15

Bench: Shri Chandra Poojari & Shri Keshav Dubeyassessment Year: 2014-15

For Appellant: Smt. Pratibha R., A.RFor Respondent: Sri V. Parithivel, D.R
Section 142(1)Section 143(2)Section 145

…nsistent view, we delete the above addition made by the AO in both assessment years. 4. In the result, both the appeals in ITA Nos.170 & 171/Bang/2023 are allowed.” 9.2 Further, Hon’ble jurisdictional High Court in the case of CIT Vs. Konkan Marine Agencies (313 ITR 308) held as under: “Held, dismissing the appeal, that taking into consideration the assessee’s business and the prevailing practice in the trade, whereby payments had to be made by firms like the assessee in order to ensure that the work of handling goods was done within reasonable time and emergency operations of cargo handling were done beyond wor…

DASANNA HANUMANTHAPPA,MYSORE vs. INCOME TAX OFFICER, WARD-1(1), MYSORE

In the result, appeal of the assessee is partly allowed

ITA 1238/BANG/2024[2018-19]Status: DisposedITAT Bangalore08 Aug 2024AY 2018-19

Bench: Shri Chandra Poojari & Shri Keshav Dubeyassessment Year: 2018-19

For Appellant: Sri Vageesh Hedge, A.RFor Respondent: Sri V. Parithivel, D.R
Section 143(2)Section 143(3)Section 250Section 44A

…ation of expenditure by making self-made vouchers. However, it cannot be the expenditure of disallowance sustained by the ld. CIT(A) at Rs.72,25,900/-. 6.2 Hon’ble jurisdictional High Court in the case of CIT and another Vs. Konkan Marine Agencies reported in 313 ITR 308 held as under: “Held, dismissing the appeal, that taking into consideration the assessee’s business and the prevailing practice in the trade, whereby payments had to be made by firms like the assessee in order to ensure that the work of handling goods was done within reasonable time and emergency operations of cargo handling were done beyond work…

M/S HASSAN HAJEE & CO.,MANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE, MANGALORE

In the result, the assessee’s appeals in ITA Nos

ITA 870/BANG/2017[2013-14]Status: DisposedITAT Bangalore22 Sept 2022AY 2013-14

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Sri V. Srinivasan, A.RFor Respondent: Sri Praveen Karanth, D.R

…,84,136 2010 – 11 27,49,183 2011 – 12 17,45,364 Total 2,18,46,038 7.10 It is the assessee’s contention that the speed money paid is entirely allowable having regard to the judgement of the Hon’ble Karnataka High Court in the case of KONKAN MARINE reported in 313 ITR 308 [Kar] and other decisions relied upon [placed in paper book at Page 294 to 308]. There is no dispute on this aspect of the matter as the learned A.O. has himself allowed a portion of the speed money paid in the assessment order. The question therefore relates to the quantum of speed money claimed by the assessee and whether the same is reasonable…

M/S HASSAN HAJEE & CO., ,MANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE, MANGALORE

In the result, the assessee’s appeals in ITA Nos

ITA 30/BANG/2017[2012-13]Status: DisposedITAT Bangalore22 Sept 2022AY 2012-13

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Sri V. Srinivasan, A.RFor Respondent: Sri Praveen Karanth, D.R

…,84,136 2010 – 11 27,49,183 2011 – 12 17,45,364 Total 2,18,46,038 7.10 It is the assessee’s contention that the speed money paid is entirely allowable having regard to the judgement of the Hon’ble Karnataka High Court in the case of KONKAN MARINE reported in 313 ITR 308 [Kar] and other decisions relied upon [placed in paper book at Page 294 to 308]. There is no dispute on this aspect of the matter as the learned A.O. has himself allowed a portion of the speed money paid in the assessment order. The question therefore relates to the quantum of speed money claimed by the assessee and whether the same is reasonable…

ASST.C.I.T., MANGALORE vs. M/S HASSAN HAJEE & CO, MANGALORE

In the result, the assessee’s appeals in ITA Nos

ITA 1363/BANG/2015[2011-12]Status: DisposedITAT Bangalore22 Sept 2022AY 2011-12

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Sri V. Srinivasan, A.RFor Respondent: Sri Praveen Karanth, D.R

…,84,136 2010 – 11 27,49,183 2011 – 12 17,45,364 Total 2,18,46,038 7.10 It is the assessee’s contention that the speed money paid is entirely allowable having regard to the judgement of the Hon’ble Karnataka High Court in the case of KONKAN MARINE reported in 313 ITR 308 [Kar] and other decisions relied upon [placed in paper book at Page 294 to 308]. There is no dispute on this aspect of the matter as the learned A.O. has himself allowed a portion of the speed money paid in the assessment order. The question therefore relates to the quantum of speed money claimed by the assessee and whether the same is reasonable…

ASST.C.I.T., MANGALORE vs. M/S HASSAN HAJEE & CO, MANGALORE

In the result, the assessee’s appeals in ITA Nos

ITA 1362/BANG/2015[2010-11]Status: DisposedITAT Bangalore22 Sept 2022AY 2010-11

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Sri V. Srinivasan, A.RFor Respondent: Sri Praveen Karanth, D.R

…,84,136 2010 – 11 27,49,183 2011 – 12 17,45,364 Total 2,18,46,038 7.10 It is the assessee’s contention that the speed money paid is entirely allowable having regard to the judgement of the Hon’ble Karnataka High Court in the case of KONKAN MARINE reported in 313 ITR 308 [Kar] and other decisions relied upon [placed in paper book at Page 294 to 308]. There is no dispute on this aspect of the matter as the learned A.O. has himself allowed a portion of the speed money paid in the assessment order. The question therefore relates to the quantum of speed money claimed by the assessee and whether the same is reasonable…

ASST.C.I.T., MANGALORE vs. M/S HASSAN HAJEE & CO, MANGALORE

In the result, the assessee’s appeals in ITA Nos

ITA 1361/BANG/2015[2009-10]Status: DisposedITAT Bangalore22 Sept 2022AY 2009-10

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Sri V. Srinivasan, A.RFor Respondent: Sri Praveen Karanth, D.R

…,84,136 2010 – 11 27,49,183 2011 – 12 17,45,364 Total 2,18,46,038 7.10 It is the assessee’s contention that the speed money paid is entirely allowable having regard to the judgement of the Hon’ble Karnataka High Court in the case of KONKAN MARINE reported in 313 ITR 308 [Kar] and other decisions relied upon [placed in paper book at Page 294 to 308]. There is no dispute on this aspect of the matter as the learned A.O. has himself allowed a portion of the speed money paid in the assessment order. The question therefore relates to the quantum of speed money claimed by the assessee and whether the same is reasonable…

ASST.C.I.T., MANGALORE vs. M/S HASSAN HAJEE & CO, MANGALORE

In the result, the assessee’s appeals in ITA Nos

ITA 1360/BANG/2015[2008-09]Status: DisposedITAT Bangalore22 Sept 2022AY 2008-09

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Sri V. Srinivasan, A.RFor Respondent: Sri Praveen Karanth, D.R

…,84,136 2010 – 11 27,49,183 2011 – 12 17,45,364 Total 2,18,46,038 7.10 It is the assessee’s contention that the speed money paid is entirely allowable having regard to the judgement of the Hon’ble Karnataka High Court in the case of KONKAN MARINE reported in 313 ITR 308 [Kar] and other decisions relied upon [placed in paper book at Page 294 to 308]. There is no dispute on this aspect of the matter as the learned A.O. has himself allowed a portion of the speed money paid in the assessment order. The question therefore relates to the quantum of speed money claimed by the assessee and whether the same is reasonable…

ASST.C.I.T., MANGALORE vs. M/S HASSAN HAJEE & CO, MANGALORE

In the result, the assessee’s appeals in ITA Nos

ITA 1359/BANG/2015[2007-08]Status: DisposedITAT Bangalore22 Sept 2022AY 2007-08

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Sri V. Srinivasan, A.RFor Respondent: Sri Praveen Karanth, D.R

…,84,136 2010 – 11 27,49,183 2011 – 12 17,45,364 Total 2,18,46,038 7.10 It is the assessee’s contention that the speed money paid is entirely allowable having regard to the judgement of the Hon’ble Karnataka High Court in the case of KONKAN MARINE reported in 313 ITR 308 [Kar] and other decisions relied upon [placed in paper book at Page 294 to 308]. There is no dispute on this aspect of the matter as the learned A.O. has himself allowed a portion of the speed money paid in the assessment order. The question therefore relates to the quantum of speed money claimed by the assessee and whether the same is reasonable…

ASST.C.I.T., MANGALORE vs. M/S HASSAN HAJEE & CO, MANGALORE

In the result, the assessee’s appeals in ITA Nos

ITA 1358/BANG/2015[2006-07]Status: DisposedITAT Bangalore22 Sept 2022AY 2006-07

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Sri V. Srinivasan, A.RFor Respondent: Sri Praveen Karanth, D.R

…,84,136 2010 – 11 27,49,183 2011 – 12 17,45,364 Total 2,18,46,038 7.10 It is the assessee’s contention that the speed money paid is entirely allowable having regard to the judgement of the Hon’ble Karnataka High Court in the case of KONKAN MARINE reported in 313 ITR 308 [Kar] and other decisions relied upon [placed in paper book at Page 294 to 308]. There is no dispute on this aspect of the matter as the learned A.O. has himself allowed a portion of the speed money paid in the assessment order. The question therefore relates to the quantum of speed money claimed by the assessee and whether the same is reasonable…

SHETH AND SURA ENGINEERS P.LTD,,PUNE vs. ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE - 6,, PUNE

In the result, the appeal filed by the assessee stands allowed

ITA 45/PUN/2019[2015-16]Status: DisposedITAT Pune13 Jan 2022AY 2015-16

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Raviआयकर अपील सं. / Ita No.45/Pun/2019 िनधा"रण वष" / Assessment Year: 2015-16 Sheth & Sura Engineers Pvt. Vs. Acit, Circle-6, Ltd., Pune. 263/1, Aqua House, Sinhagad Road, Near Parvati Overbridge, Pune- 411026. Pan : Aaecs1737P Appellant Respondent Assessee By : None Revenue By Shri Piyush Kumar Singh Yadav : Date Of Hearing : 12.01.2022 Date Of Pronouncement : 13.01.2022 आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of Ld. Commissioner Of Income Tax (Appeals)- 4, Pune [‘Cit(A)’ For Short] Dated 16.10.2018 For The Assessment Year 2015-16. 2. The Appellant Raised The Following Grounds Of Appeal :- “The Following Grounds Are Taken Without Prejudice To Each Other - On Facts & In Law, 1) The Learned Cit (A) Has Erred In Confirming The Disallowance Made By The Learned A.O. From Payment Of Labour Charges. The Disallowance Of Labour Charges Were Made Merely On Ad

For Appellant: None
Section 143(3)

…-hoc disallowance was not accepted in the case of Sri Ganesh Shipping Agency vs. ACIT, 435 ITR 143 following its earlier decisions in the case of (i) CIT vs. Clifford D'Souza (IT Appeal No. 22 of 2011, dated 24-2-2015) and (ii) CIT vs. Konkan Marine Agencies, 313 ITR 308 (Kar.). Similarly, the Hon’ble Rajasthan High Court in the case of CIT vs. Consulting Engineering Group Ltd., 365 ITR 284 held that in the absence of evidence of bogus payment, the disallowance of part of payment on estimate basis was held to be unjustified. Further, the jurisdiction of the ld. CIT(A) is only confined to deciding the reality of t…

DCIT, CORPORATE CIRCLE - 2 (1),, CHENNAI vs. M/S. GANGES INTERNATIONALE PVT. LTD.,, NEW DELHI

In the result, the appeal filed by the Revenue is dismissed

ITA 3370/CHNY/2019[2016-17]Status: DisposedITAT Chennai09 Apr 2021AY 2016-17

Bench: Shri Duvvuru Rl Reddy & Shri S. Jayaramanआयकर अपील सं./I.T.A. No. 3370/Chny/2019 िनधा"रण वष"/Assessment Year:2016-17 The Deputy Commissioner Of M/S. Ganges International Pvt. Ltd., Income Tax, Corporate Circle 2(1), Vs. B-36, Lawrence Road, Room No. 511, 5Th Floor, Wanaparthy Industrial Area, Block, No. 121, M.G. Road, New Delhi 110 035. Chennai 600 034. [Pan:Aaacg4177F] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri G. Johnson, Addl. Cit ""थ" की ओर से/Respondent By : Shri Ved Jain, C.A. सुनवाई की तारीख/ Date Of Hearing : 16.03.2021 घोषणा की तारीख /Date Of Pronouncement : 09.04.2021 आदेश /O R D E R Per Duvvuru Rl Reddy: This Appeal Filed By The Revenue Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals) 6, Chennai Dated 25.09.2019 Relevant To The Assessment Year 2016-17. The Effective Ground Raised By The Revenue Is That The Ld. Cit(A) Has Erred In Deleting The Addition On Account Of Disallowance Of Commission Paid To M/S. Amikong Pte Ltd. For ₹.2,66,91,976/- & M/S. Poushali Sales Pvt. Ltd. For ₹.69,74,865/-.

For Appellant: Shri G. Johnson, Addl. CITFor Respondent: Shri Ved Jain, C.A
Section 143(3)Section 154Section 37

…on evidence that payments were genuine- No question of law arises-Income tax Act 1961) ss37) 256(2)” Reliance is also to be placed upon following judgements:- (i) Income tax Officer Vs. Shyam Sunder Jajodia (2008)26 SOT541; (ii) CIT vs. Konkan Marine Aencies 313 ITR 308. (iii) CIT vs. Printers House (P) Ltd. (2010) 188 Taxman 70(Delhi) (iv) DCIT vs. Chandabh Impex Pvt. Ltd. (2013). (v) Aluminium Corporation of India Ltd. vs. CIT (1972)86ITR 11; (vi) CIT Vs. Ishwar Prakash and Bros (1986) 159 ITR 843 xiv. The appellant submitted copy of the financials of Poushali Sales Pvt Ltd., along with Income Tax Return ackno…

DCIT, MANGALORE vs. M/S DELTA INFRALOGISTICS WORLDWIDE LTD, MANGALORE

In the result, the assessee’s appeals for Assessment Years 2003-04 to 2008-

ITA 819/BANG/2012[2005-06]Status: DisposedITAT Bangalore08 May 2019AY 2005-06

Bench: Shri N. V. Vasudevan & Shri Jason P Boazappeal Nos. & Appellant Respondent Assessment Years

For Appellant: Shri. V. Srinivasan, AdvocateFor Respondent: Shri. K. V. Aravind, Advocate
Section 132Section 133ASection 143(3)Section 153ASection 40

…ayments be upheld. 12.4.1 We have considered the rival contentions / submissions and perused the material on record; including the judicial pronouncements cited. It is seen that the Hon’ble Karnataka High Court in the case of Konkan Marine Agency reported in 313 ITR 308 (Kar) at para 7 thereof has held as under: “7. We have perused the orders passed by the authorities below and taking into consideration the assessee’s business and the prevailing practice in the trade, whereby payments have to be made by the firms such as the assessee in order to ensure that work of handling goods are done within a reasonable ti…

DCIT, MANGALORE vs. M/S DELTA INFRALOGISTICS WORLDWIDE LTD, MANGALORE

In the result, the assessee’s appeals for Assessment Years 2003-04 to 2008-

ITA 818/BANG/2012[2004-05]Status: DisposedITAT Bangalore08 May 2019AY 2004-05

Bench: Shri N. V. Vasudevan & Shri Jason P Boazappeal Nos. & Appellant Respondent Assessment Years

For Appellant: Shri. V. Srinivasan, AdvocateFor Respondent: Shri. K. V. Aravind, Advocate
Section 132Section 133ASection 143(3)Section 153ASection 40

…ayments be upheld. 12.4.1 We have considered the rival contentions / submissions and perused the material on record; including the judicial pronouncements cited. It is seen that the Hon’ble Karnataka High Court in the case of Konkan Marine Agency reported in 313 ITR 308 (Kar) at para 7 thereof has held as under: “7. We have perused the orders passed by the authorities below and taking into consideration the assessee’s business and the prevailing practice in the trade, whereby payments have to be made by the firms such as the assessee in order to ensure that work of handling goods are done within a reasonable ti…

M/S DELTA INFRALOGISTICS WORLDWIDE LIMITED,MANGALORE vs. ACIT, MANGALORE

In the result, the assessee’s appeals for Assessment Years 2003-04 to 2008-

ITA 776/BANG/2012[2008-09]Status: DisposedITAT Bangalore08 May 2019AY 2008-09

Bench: Shri N. V. Vasudevan & Shri Jason P Boazappeal Nos. & Appellant Respondent Assessment Years

For Appellant: Shri. V. Srinivasan, AdvocateFor Respondent: Shri. K. V. Aravind, Advocate
Section 132Section 133ASection 143(3)Section 153ASection 40

…ayments be upheld. 12.4.1 We have considered the rival contentions / submissions and perused the material on record; including the judicial pronouncements cited. It is seen that the Hon’ble Karnataka High Court in the case of Konkan Marine Agency reported in 313 ITR 308 (Kar) at para 7 thereof has held as under: “7. We have perused the orders passed by the authorities below and taking into consideration the assessee’s business and the prevailing practice in the trade, whereby payments have to be made by the firms such as the assessee in order to ensure that work of handling goods are done within a reasonable ti…

M/S DELTA INFRALOGISTICS WORLDWIDE LIMITED,MANGALORE vs. ACIT, MANGALORE

In the result, the assessee’s appeals for Assessment Years 2003-04 to 2008-

ITA 774/BANG/2012[2006-07]Status: DisposedITAT Bangalore08 May 2019AY 2006-07

Bench: Shri N. V. Vasudevan & Shri Jason P Boazappeal Nos. & Appellant Respondent Assessment Years

For Appellant: Shri. V. Srinivasan, AdvocateFor Respondent: Shri. K. V. Aravind, Advocate
Section 132Section 133ASection 143(3)Section 153ASection 40

…ayments be upheld. 12.4.1 We have considered the rival contentions / submissions and perused the material on record; including the judicial pronouncements cited. It is seen that the Hon’ble Karnataka High Court in the case of Konkan Marine Agency reported in 313 ITR 308 (Kar) at para 7 thereof has held as under: “7. We have perused the orders passed by the authorities below and taking into consideration the assessee’s business and the prevailing practice in the trade, whereby payments have to be made by the firms such as the assessee in order to ensure that work of handling goods are done within a reasonable ti…

M/S DELTA INFRALOGISTICS WORLDWIDE LIMITED,MANGALORE vs. ACIT, MANGALORE

In the result, the assessee’s appeals for Assessment Years 2003-04 to 2008-

ITA 773/BANG/2012[2005-06]Status: DisposedITAT Bangalore08 May 2019AY 2005-06

Bench: Shri N. V. Vasudevan & Shri Jason P Boazappeal Nos. & Appellant Respondent Assessment Years

For Appellant: Shri. V. Srinivasan, AdvocateFor Respondent: Shri. K. V. Aravind, Advocate
Section 132Section 133ASection 143(3)Section 153ASection 40

…ayments be upheld. 12.4.1 We have considered the rival contentions / submissions and perused the material on record; including the judicial pronouncements cited. It is seen that the Hon’ble Karnataka High Court in the case of Konkan Marine Agency reported in 313 ITR 308 (Kar) at para 7 thereof has held as under: “7. We have perused the orders passed by the authorities below and taking into consideration the assessee’s business and the prevailing practice in the trade, whereby payments have to be made by the firms such as the assessee in order to ensure that work of handling goods are done within a reasonable ti…

M/S DELTA INFRALOGISTICS WORLDWIDE LIMITED,MANGALORE vs. ACIT, MANGALORE

In the result, the assessee’s appeals for Assessment Years 2003-04 to 2008-

ITA 772/BANG/2012[2004-05]Status: DisposedITAT Bangalore08 May 2019AY 2004-05

Bench: Shri N. V. Vasudevan & Shri Jason P Boazappeal Nos. & Appellant Respondent Assessment Years

For Appellant: Shri. V. Srinivasan, AdvocateFor Respondent: Shri. K. V. Aravind, Advocate
Section 132Section 133ASection 143(3)Section 153ASection 40

…ayments be upheld. 12.4.1 We have considered the rival contentions / submissions and perused the material on record; including the judicial pronouncements cited. It is seen that the Hon’ble Karnataka High Court in the case of Konkan Marine Agency reported in 313 ITR 308 (Kar) at para 7 thereof has held as under: “7. We have perused the orders passed by the authorities below and taking into consideration the assessee’s business and the prevailing practice in the trade, whereby payments have to be made by the firms such as the assessee in order to ensure that work of handling goods are done within a reasonable ti…

SRI. GANESH SHIPPING AGENCY,MANGALORE vs. ASST.C.I.T., MANGALORE

In the result, the appeals filed by the assessee are allowed

ITA 545/BANG/2016[2011-12]Status: DisposedITAT Bangalore02 May 2017AY 2011-12

Bench: Shri Inturi Rama Rao & Shri Sudhanshu Srivastava

For Appellant: Shri V.Srinivasan, AdvocateFor Respondent: Shri K.A.Chandrashekar, JCIT(DR)
Section 143(1)Section 143(3)Section 37(1)

…23/03/2015. ITA Nos.545 & 546/Bang/2016 Page 4 of 5 6. We heard rival submissions and perused material on record. The issue of allowability of speed money had come for consideration before the Hon’ble High Court in the case of CIT vs. Konkan Marine Agencies (313 ITR 308) wherein the Hon’ble High Court held that said expenditure was incurred only in the course of business and is neither prohibited by law and is wholly allowable. The relevant para is as under: “7. We have perused the orders passed by the authorities below and taking into consideration the assessee's business and the prevailing practice in the tr…

Showing 1–20 of 21 · Page 1 of 2

CIT v. Konkan Marine Agencies (313 ITR 308) — Cited in 21 Judgments | BharatTax