CIT v. Mantra Tantra Yantra Vigyan

357 ITR 419High Court2013#8260 most cited
14

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2024.

Issues it is cited on

section 43b(a)section 43bsection 43section 26section 115section 11previous yearcompanyindiabusinesspersonsection 143(3)

Judgments citing CIT v. Mantra Tantra Yantra Vigyan

M/S.TAMILNADU STATE MARKETING CORPN. LTD.,,CHENNAI vs. DCIT, CC-3(1),, CHENNAI

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

ITA 1179/CHNY/2024[2018-19]Status: DisposedITAT Chennai23 Aug 2024AY 2018-19

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. No.1179/Chny/2024 िनधा"रण वष"/Assessment Years: 2018-19 M/S. Tamilnadu State Marketing Vs. The Deputy Commissioner Of Corporation Limited, Cmda Tower Ii, Income Tax, Iv Floor, Gandhi Irwin Bridge Road, Corporate Circle 3(1), Egmore, Chennai 600 008. Chennai 600 034. [Pan: Aaact2964P] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri R. Vijayaraghavan, Advocate & Shri Saroj Kumar Parida, Advocate ""थ" की ओर से/Respondent By : Shri R. Clement Ramesh Kumar, Cit सुनवाई की तारीख/ Date Of Hearing : 08.08.2024 घोषणा की तारीख /Date Of Pronouncement : 23.08.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 31.03.2024 Passed By The Ld. Principal Commissioner Of Income Tax,Chennai-3, Chennai Under Section 263 Of The Income Tax Act, 1961 [“Act” In Short] For The Assessment Year 2018-19. 2. The Ld. Pcit Initiated Proceedings Under Section 263 Of The Act On An Examination Of Books Of Account, Wherein, It Was Noted That The Assessee Had Debited A Sum Of ₹.14930,54,85,164/- As Vat Expenses

For Appellant: Shri R. Vijayaraghavan, Advocate &For Respondent: Shri R. Clement Ramesh Kumar, CIT
Section 263Section 37Section 40

…ly necessary that the levy of fees should on the face of the legislative provision, be correlated to the expenses incurred by government in rendering the services." 6.3 Further, the Hon’ble Delhi High Court in the case of Dalmia Cement (Bharat) Ltd., vs. CIT, 357 ITR 419, while incorporating the provisions of section 43B of the Act, when it was introduced only the phrase ‘Tax and Duty’ was introduced and in this context, the Hon’ble Delhi High Court held that fee cannot be considered as tax and hence, cannot be disallowed while invoking the provisions of section 43B of the Act. The Hon’ble Delhi High Court consid…

M/S HIGH RANGE FOODS PRIVATE LTD,KOCHI vs. ITO CORPORATE WARD 1(3), KOCHI

In the result, the assessee’s appeal is partly allowed

ITA 22/COCH/2023[2015-16]Status: DisposedITAT Cochin11 Dec 2023AY 2015-16

Bench: Shri Sanjay Arora & Shri Manomohan Dashigh Range Foods Pvt. Ltd. The Income Tax Officer 28/3030, Cheruparambath Road Corporate Ward – 1(3) Vs. Kadavanthra, Kochi 682020 Kochi [Pan:Aaach6076L] (Appellant) (Respondent) Assessee By: Shri P.M. Veeramani, Ca Revenue By: Smt. J.M. Jamuna Devi, Sr. D.R. Date Of Hearing: 11.09.2023 Date Of Pronouncement: 11.12.2023 O R D E R Per Sanjay Arora, Am This Appeal By The Assessee Is Directed Against The Order Dated 28.06.2022 By The Commissioner Of Income Tax (Appeals), Nfac, Delhi [Cit(A)], Disallowing The Assessee’S Appeal Contesting It’S Assessment Under Section 143(3) Of The Income Tax Act, 1961 (‘The Act’) Dated 27.12.2017 For Assessment Year (Ay) 2015-16. 2. The Appeal, Filed On 09.01.2023, Is Delayed By 135 Days. The Condonation Petition Accompanying The Appeal, Which Is Supported By A Sworn Affidavit Dated 29.12.2022 By Shri Simon John, The Director & Principal Officer Of The Assessee- Company, Explains The Delay In Terms Of Non-Conveyance Of The Impugned Order Inasmuch As It’S Uploading On The Itba Was Not Accompanied By A Simultaneous Uploading On The Mobile Application As Well As A Real Time Alert Through Sms, As Required By Clause 11 Of The National Faceless Appeal Scheme (Nfas), So That The Order Cannot Be Regarded As Served On 28.6.2022, The Date Of The Impugned Order And

For Appellant: Shri P.M. Veeramani, CAFor Respondent: Smt. J.M. Jamuna Devi, Sr. D.R
Section 143(3)Section 41(1)

…ddl. CIT – 311 ITR (ST) 235 (Mumbai). (e) Govind Prasad Prabhu Nath – 171 ITR 417 (All.); (f) Hindustan Housing and Land Development Trust Ltd. – 161 ITR 524 (SC); (g) Ace Builders Pvt. Ltd. vs. CIT – 225 ITR 746 (SC); (h) Mantra Tanta Yantra Vigyan vs. CIT – 300 ITR 140 (Raj.); and (i) Guardian Industries Corpn. vs. Assistant Director of Income6-tax – 7 DTR 594 (Del.). are also supports the plea of the assessee. The accrual has been dealt with in the relied judgments. Hence, under the given set of facts and circumstances, we by relying on the above decisions set aside the orders of the authorities and allow this…

M/S TAMILNADU STATE MARKETING CORPORATION LIMITED,CHENNAI vs. ACIT,CORPORATE CIRCLE 3 [1], CHENNAI

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

ITA 353/CHNY/2022[2014-15]Status: DisposedITAT Chennai14 Nov 2022AY 2014-15

Bench: Shri Mahavir Singhand Dr. Dipak P. Ripoteआयकर अपीलसं./Ita No.: 353/Chny/2022 "नधा"रण वष"/Assessment Year: 2014-15 M/S. Tamilnadu State The Acit, Marketing Corporation Ltd., Vs. Corporate Circle 3(1), Cmda Tower, Ii, Iv Floor, Chennai. Gandhi Irwin Bridge Road, Egmore, Chennai – 600 008. Pan: Aaact 2964P (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओरसे/Appellant By : Shri R.Vijayaraghavan, Advocate ""यथ" क" ओर से/Respondent By : Shri M. Rajan, Cit सुनवाई क" तार"ख/Date Of Hearing : 16.08.2022 घोषणा क" तार"ख/Date Of Pronouncement : 14.11.2022 आदेश /O R D E R Per Mahavir Singh: This Appeal By The Assessee Is Arising Out Of The Revision Order Passed U/S.263 Of The Income Tax Act, 1961 (Hereinafter The ‘Act’) By The Principal Commissioner Of Income Tax (Appeals), Chennai-3 In Revision No.Pcit, Chennai-3/Revision-263/100000339483/2022 Dated 31.03.2022. The Assessment Was Framed By The Acit, Corporate Circle-3(1), Chennai For The Assessment Year 2014-15 U/S.143(3) Of The Act Vide Order Dated 30.12.2016. 2. The Only Issue In This Appeal Of Assessee Is As Regards To The Revision Order Passed By Pcit By Holding The Assessment Framed As Erroneous & Prejudicial To The Interest Of Revenue On Account Of Value Added Tax Paid By Assessee & Claimed As Deduction U/S.37 R.W.S. 43B Of The Act & Allowed.

For Appellant: Shri R.Vijayaraghavan, AdvocateFor Respondent: Shri M. Rajan, CIT
Section 143(3)Section 263Section 37Section 40

…, 1961, when it was introduced contained only the phrase "Tax and Duty", Courts in the context of disallowance ix] s 43B, have held that Fees cannot be considered as Tax and hence cannot be disallowed ix]s 43B. In the case of Dalmia Cement (Bharat) Ltd V CIT (357 ITR 419), the Hon'ble Delhi High Court in a very detailed Order, considering the jurisprudence on the subject, has held as under: "27. But, in the present case, the cess and cess surcharge do not fall within the characteristics of a tax. As pointed out in Dewan Chand Builders and Contractors (supra), in the case of a cess there exists a reasonable nexus…

HIGH RANGE FOODS PVT LTD,ERNAKULAM vs. THE ACIT, KOCHI

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

ITA 64/COCH/2022[2014-15]Status: DisposedITAT Cochin01 Aug 2022AY 2014-15

Bench: Shri Chandra Poojari, Am & Shri George George K, Jm

For Appellant: Sri.V.M.Veeramani, CAFor Respondent: Smt.J.M.Jammuna Devi, Sr.DR
Section 41(1)

…ddl. CIT – 311 ITR (ST) 235 (Mumbai). (e) Govind Prasad Prabhu Nath – 171 ITR 417 (All.); (f) Hindustan Housing and Land Development Trust Ltd. – 161 ITR 524 (SC); (g) Ace Builders Pvt. Ltd. vs. CIT – 225 ITR 746 (SC); (h) Mantra Tanta Yantra Vigyan vs. CIT – 300 ITR 140 (Raj.); and (i) Guardian Industries Corpn. vs. Assistant Director of Income-tax – 7 DTR 594 (Del.). are also supports the plea of the assessee. The accrual has been dealt with in the relied judgments. Hence, under the given set of facts and circumstances, we by relying on the above decisions set aside the orders of the authorities and allow this…

ITO (E), NEW DELHI vs. M/S. IILM FOUNDATION, NEW DELHI

In the result, the appeal of the assessee is partly allowed and appeals of the Revenue are dismissed

ITA 1131/DEL/2016[2011-12]Status: DisposedITAT Delhi24 Dec 2020AY 2011-12

Bench: Shri G.S. Pannu & Shri Amit Shukla(Through Video Conferencing) Assessment Year: 2007-08

For Appellant: Shri Rohit Jain, Adv., Ms. TejasviFor Respondent: Ms. Sunita Singh, CIT-D.R
Section 11Section 12ASection 13Section 13(1)(c)Section 13(3)Section 143(3)

…le for taxation: • PCIT v. Gulmohar Green Golf & Country Club Ltd.: 392 ITA No. 1142/DEL/2011, 2675/DEL/2013, 2871, 2872/DEL/2014 & 1131/DEL/2016 28 ITR 601 (Guj.) • CIT v. Mantra Tantra Yantra Vigyan: 300 ITR 140 (Raj) • Dalmia Cement (Bharat) Ltd. vs CIT: 357 ITR 419 (Del) • Bharat Hotels Ltd. v. DCIT: 53 ITD 450 (Del) • Kabsons Gas Equipment Ltd. v. DCIT: 25 taxmann.com 172 / 53 SOT 196 (Hyd.) • Landbase India Ltd . vs. DCIT: ITA 4536/Del/2009 (Del Trib.) 33. Regarding ad hoc disallowance of Rs.7,09,468/- being 50% of the maintenance and fuel expenses on cars, he submitted that this expenses incurred in res…

ADIT(E), NEW DELHI vs. M/S. IILM FOUNDATION, NEW DELHI

In the result, the appeal of the assessee is partly allowed and appeals of the Revenue are dismissed

ITA 2872/DEL/2014[2010-11]Status: DisposedITAT Delhi24 Dec 2020AY 2010-11

Bench: Shri G.S. Pannu & Shri Amit Shukla(Through Video Conferencing) Assessment Year: 2007-08

For Appellant: Shri Rohit Jain, Adv., Ms. TejasviFor Respondent: Ms. Sunita Singh, CIT-D.R
Section 11Section 12ASection 13Section 13(1)(c)Section 13(3)Section 143(3)

…le for taxation: • PCIT v. Gulmohar Green Golf & Country Club Ltd.: 392 ITA No. 1142/DEL/2011, 2675/DEL/2013, 2871, 2872/DEL/2014 & 1131/DEL/2016 28 ITR 601 (Guj.) • CIT v. Mantra Tantra Yantra Vigyan: 300 ITR 140 (Raj) • Dalmia Cement (Bharat) Ltd. vs CIT: 357 ITR 419 (Del) • Bharat Hotels Ltd. v. DCIT: 53 ITD 450 (Del) • Kabsons Gas Equipment Ltd. v. DCIT: 25 taxmann.com 172 / 53 SOT 196 (Hyd.) • Landbase India Ltd . vs. DCIT: ITA 4536/Del/2009 (Del Trib.) 33. Regarding ad hoc disallowance of Rs.7,09,468/- being 50% of the maintenance and fuel expenses on cars, he submitted that this expenses incurred in res…

ADIT(E), NEW DELHI vs. M/S. IILM FOUNDATION, NEW DELHI

In the result, the appeal of the assessee is partly allowed and appeals of the Revenue are dismissed

ITA 2871/DEL/2014[2009-10]Status: DisposedITAT Delhi24 Dec 2020AY 2009-10

Bench: Shri G.S. Pannu & Shri Amit Shukla(Through Video Conferencing) Assessment Year: 2007-08

For Appellant: Shri Rohit Jain, Adv., Ms. TejasviFor Respondent: Ms. Sunita Singh, CIT-D.R
Section 11Section 12ASection 13Section 13(1)(c)Section 13(3)Section 143(3)

…le for taxation: • PCIT v. Gulmohar Green Golf & Country Club Ltd.: 392 ITA No. 1142/DEL/2011, 2675/DEL/2013, 2871, 2872/DEL/2014 & 1131/DEL/2016 28 ITR 601 (Guj.) • CIT v. Mantra Tantra Yantra Vigyan: 300 ITR 140 (Raj) • Dalmia Cement (Bharat) Ltd. vs CIT: 357 ITR 419 (Del) • Bharat Hotels Ltd. v. DCIT: 53 ITD 450 (Del) • Kabsons Gas Equipment Ltd. v. DCIT: 25 taxmann.com 172 / 53 SOT 196 (Hyd.) • Landbase India Ltd . vs. DCIT: ITA 4536/Del/2009 (Del Trib.) 33. Regarding ad hoc disallowance of Rs.7,09,468/- being 50% of the maintenance and fuel expenses on cars, he submitted that this expenses incurred in res…

ADIT (E), NEW DELHI vs. IILM FOUNDATION, NEW DELHI

In the result, the appeal of the assessee is partly allowed and appeals of the Revenue are dismissed

ITA 2675/DEL/2013[2008-09]Status: DisposedITAT Delhi24 Dec 2020AY 2008-09

Bench: Shri G.S. Pannu & Shri Amit Shukla(Through Video Conferencing) Assessment Year: 2007-08

For Appellant: Shri Rohit Jain, Adv., Ms. TejasviFor Respondent: Ms. Sunita Singh, CIT-D.R
Section 11Section 12ASection 13Section 13(1)(c)Section 13(3)Section 143(3)

…le for taxation: • PCIT v. Gulmohar Green Golf & Country Club Ltd.: 392 ITA No. 1142/DEL/2011, 2675/DEL/2013, 2871, 2872/DEL/2014 & 1131/DEL/2016 28 ITR 601 (Guj.) • CIT v. Mantra Tantra Yantra Vigyan: 300 ITR 140 (Raj) • Dalmia Cement (Bharat) Ltd. vs CIT: 357 ITR 419 (Del) • Bharat Hotels Ltd. v. DCIT: 53 ITD 450 (Del) • Kabsons Gas Equipment Ltd. v. DCIT: 25 taxmann.com 172 / 53 SOT 196 (Hyd.) • Landbase India Ltd . vs. DCIT: ITA 4536/Del/2009 (Del Trib.) 33. Regarding ad hoc disallowance of Rs.7,09,468/- being 50% of the maintenance and fuel expenses on cars, he submitted that this expenses incurred in res…

IILM FOUNDAION,NEW DELHI vs. ADIT (EXEMPTION), NEW DELHI

In the result, the appeal of the assessee is partly allowed and appeals of the Revenue are dismissed

ITA 1142/DEL/2011[2007-08]Status: DisposedITAT Delhi24 Dec 2020AY 2007-08

Bench: Shri G.S. Pannu & Shri Amit Shukla(Through Video Conferencing) Assessment Year: 2007-08

For Appellant: Shri Rohit Jain, Adv., Ms. TejasviFor Respondent: Ms. Sunita Singh, CIT-D.R
Section 11Section 12ASection 13Section 13(1)(c)Section 13(3)Section 143(3)

…le for taxation: • PCIT v. Gulmohar Green Golf & Country Club Ltd.: 392 ITA No. 1142/DEL/2011, 2675/DEL/2013, 2871, 2872/DEL/2014 & 1131/DEL/2016 28 ITR 601 (Guj.) • CIT v. Mantra Tantra Yantra Vigyan: 300 ITR 140 (Raj) • Dalmia Cement (Bharat) Ltd. vs CIT: 357 ITR 419 (Del) • Bharat Hotels Ltd. v. DCIT: 53 ITD 450 (Del) • Kabsons Gas Equipment Ltd. v. DCIT: 25 taxmann.com 172 / 53 SOT 196 (Hyd.) • Landbase India Ltd . vs. DCIT: ITA 4536/Del/2009 (Del Trib.) 33. Regarding ad hoc disallowance of Rs.7,09,468/- being 50% of the maintenance and fuel expenses on cars, he submitted that this expenses incurred in res…

M/S.COMBINED FOODS P. LTD,COCHIN vs. THE ACIT, COCHIN

In the result, all the appeals filed by the revenue stand dismissed

ITA 155/COCH/2017[2012-13]Status: DisposedITAT Cochin27 Dec 2018AY 2012-13

Bench: S/Shri Chandra Poojari, Am & George George K., Jm Assessment Year : 2012-13 M/S. Combined Foods Private The Principal Commissioner Of Limited, Income-Tax, Kochi-1. 28/3030, Elamkulam, Cheruparambath Road, Kadavanthara, Kochi-682 020. [Pan:Aaacc 9366N] Assessee-Appellant Revenue-Respondent

Section 143(3)Section 14ASection 263Section 36(1)(iii)Section 43(1)

…CIT – 311 ITR (ST) 235 (Mumbai). (e) Govind Prasad Prabhu Nath – 171 ITR 417 (All.); (f) Hindustan Housing and Land Development Trust Ltd. – 161 ITR 524 (SC); (g) Ace Builders Pvt. Ltd. vs. CIT – 225 ITR 746 (SC); (h) Mantra Tanta Yantra Vigyan vs. CIT – 300 ITR 140 (Raj.); and I.T.A. No.155 /Coch/2017 (i) Guardian Industries Corpn. vs. Assistant Director of Income- tax – 7 DTR 594 (Del.). are also supports the plea of the assessee. The accrual has been dealt with in the relied judgments. Hence, under the given set of facts and circumstances, we by relying on the above decisions set aside the orders of the…

THE DCIT, COCHIN vs. M/S. CREAMPACKS(P) LTD, COCHIN

In the result, all the appeals filed by the revenue stand dismissed

ITA 608/COCH/2017[2012-13]Status: DisposedITAT Cochin28 Aug 2018AY 2012-13

Bench: S/Shri Chandra Poojari, Am & George George K., Jm I.T.A. No.608/Coch/2017 Assessment Year : 2012-13 Deputy Commissioner Of Vs. M/S. Cream Packs Private Ltd., Income-Tax, Circle-1(1), Kochi. 28/3030, Cheruparambath Road, Elamkulam, Kadavanthara, Kochi-682 020. [Pan:Aaacc 9368C]

…ddl. CIT – 311 ITR (ST) 235 (Mumbai). (e) Govind Prasad Prabhu Nath – 171 ITR 417 (All.); (f) Hindustan Housing and Land Development Trust Ltd. – 161 ITR 524 (SC); (g) Ace Builders Pvt. Ltd. vs. CIT – 225 ITR 746 (SC); (h) Mantra Tanta Yantra Vigyan vs. CIT – 300 ITR 140 (Raj.); and (i) Guardian Industries Corpn. vs. Assistant Director of Income-tax – 7 DTR 594 (Del.). are also supports the plea of the assessee. The accrual has been dealt with in the relied judgments. Hence, under the given set of facts and circumstances, we by relying on the above decisions set aside the orders of the authorities and allow this…

M/S DALMIA CEMENT (BHARAT) LTD. vs. THE COMMISSIONER OF INCOME TAX

The appeal is partly allowed

ITA-374/2003HC Delhi23 Dec 2015
For Appellant: Mr Simran MehtaFor Respondent: Mr N.P. Sahni, Senior Standing Counsel for
Section 115Section 116Section 260ASection 32A(1)

…ether Section 43B of the Act is applicable is covered in favour of the 2015:DHC:10529-DB ITA 374/2003 Page 11 of 24 Assessee by a decision of this Court in M/s Dalmia Cements (Bharat) Ltd. v. Commissioner of Income Tax, Delhi-IV : (2013) 357 ITR 419 (Delhi), whereby it was held that the provisions of Section 43B(a) would not be applicable to ‘cess’ and ‘cess surcharge’ prior to AY 1989-90 as the amended clause (a) of Section 43B of the Act came into force only with effect from 1st April, 1989. The question whether the Assessee can claim a deduction on account of a statutory levy even th…

M/S DALMIA CEMENT (BHARAT) LTD vs. THE COMMISSIONER OF INCOME TAX

The appeal is partly allowed

ITA - 374 / 2003HC Delhi23 Dec 2015
For Appellant: Mr Simran MehtaFor Respondent: Mr N.P. Sahni, Senior Standing Counsel for
Section 115Section 116Section 260ASection 32A(1)

…ether Section 43B of the Act is applicable is covered in favour of the 2015:DHC:10529-DB ITA 374/2003 Page 11 of 24 Assessee by a decision of this Court in M/s Dalmia Cements (Bharat) Ltd. v. Commissioner of Income Tax, Delhi-IV : (2013) 357 ITR 419 (Delhi), whereby it was held that the provisions of Section 43B(a) would not be applicable to ‘cess’ and ‘cess surcharge’ prior to AY 1989-90 as the amended clause (a) of Section 43B of the Act came into force only with effect from 1st April, 1989. The question whether the Assessee can claim a deduction on account of a statutory levy even th…

M/S DALMIA CEMENT (BHARAT) LTD vs. THE COMMISSIONER OF INCOME TAX

The appeal is partly allowed

ITA/374/2003HC Delhi23 Dec 2015
For Appellant: Mr Simran MehtaFor Respondent: Mr N.P. Sahni, Senior Standing Counsel for
Section 115Section 116Section 260ASection 32A(1)

…ether Section 43B of the Act is applicable is covered in favour of the 2015:DHC:10529-DB ITA 374/2003 Page 11 of 24 Assessee by a decision of this Court in M/s Dalmia Cements (Bharat) Ltd. v. Commissioner of Income Tax, Delhi-IV : (2013) 357 ITR 419 (Delhi), whereby it was held that the provisions of Section 43B(a) would not be applicable to ‘cess’ and ‘cess surcharge’ prior to AY 1989-90 as the amended clause (a) of Section 43B of the Act came into force only with effect from 1st April, 1989. The question whether the Assessee can claim a deduction on account of a statutory levy even th…